High CourtsDivision Bench

Queen-Empress vs Chandu Gowala and Another

Calcutta High Court · Decided on 21 March 1887 · Citation: (1887) ILR (Cal) 355

HON’BLE JUDGES
W. Comer Petheram, C.J · Norris, J

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 46 words
1.

We do not think that what happened took away the jurisdiction of the Second Class Magistrate to commit the case to the Sessions, and as his proceedings were not illegal we decline to interfere the Sessions-Judge must proceed to try and dispose of the case.