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Judgment
2 paragraphs · 77 wordsWilson, J.—We agree with the District Magistrate in thinking that the order of the Deputy Magistrate is illegal, on the ground that the compounding of the original charge was not a conclusive answer to the charge u/s 211. The order will be set aside, and the case will proceed before such Magistrate as the District Magistrate may direct.
2.
The other point raised by the District Magistrate we think it unnecessary to deal with upon this reference.