High CourtsDivision Bench

P. Seenappa Chetty vs Emperor

Madras High Court · Decided on 10 December 1931 · Citation: AIR 1932 Mad 320 : (1932) 35 LW 315

HON’BLE JUDGES
Wallace, J
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Judgment

6 paragraphs · 122 words

Wallace, J.—There can be no doubt that, under the amendments to Rules 3 and 10 under the Explosives Act even throw downs"" and

Chinese crackers are explosives."" The previous rulings of this Court to the contrary were based on an oversight of the amendments, and cannot be

regarded as now applicable.

2.

Technically then, the petitioner is guilty of the offence. But in the circumstances petitioner may be forgiven for not possessing more knowledge

on the point than learned Judges of the High Court. It would have been sufficient if he had been warned not to repeat the offence. That I cannot do

now, as he is absent. The fine is reduced to rupee one. The balance if paid will be refunded.