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Judgment
1 paragraphs · 115 wordsMukerji, J.—This Rule must be made absolute. The petitioner was not examined u/s 342, Criminal Procedure Code. The Courts below appear to have taken the view that that section is not applicable to a summary trial. In this view they are wrong, it having been held by this Court that Section 342 is obligatory and applies to summary trials also see Bechu Lal Kayastha Vs. Injured Lady, . The result is that the Rule should be made absolute, the conviction and sentence passed on the petitioner will be set aside and the case will now be re-tried by some Magistrate other than the Magistrate who dealt with it. The fine, if paid, will be refunded.