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Judgment
1 paragraphs · 102 words
1.
In this case we are of opinion that u/s 22 of Act I of 1871 the order made by the Deputy Magistrate was a legal order. The matter in which that order was made was not a regular criminal proceeding, but a quasi-civil proceeding, in which a Magistrate is authorized to assess and enforce in a summary manner compensation for an injury for which a civil action might be brought, Under these circumstances we think that, in the present ease, the so-called accused are jointly and severally liable for the compensation and costs awarded, and we see no reason to interfere.