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Ghose and Hill, JJ.—It appears to us that the view taken by the Madras Court in Pitchi v. Ankappa ILR Mad. 102 and Kottalanada v. Muthaya ILR Mad. 374 is correct, and that it was therefore not competent to the Magistrate to try the case under Chapter XXII of the Criminal Procedure Code. But we do not think it is a case in which we ought to interfere, as the defendants have had an adequate trial, and the Cattle Trespass Act (I of 1871) does not prescribe any particular procedure.