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Queen-Empress vs Dhundi

Allahabad High Court · Decided on 8 May 1886 · Citation: (1886) ILR (All) 304

HON’BLE JUDGES
Brodhurst, J
RESULT
Disposed Of
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Judgment

1 paragraphs · 31 words

Brodhurst, J.—For the reasons stated by the Sessions Judge, I annul the Deputy Magistrate''s finding and sentence of the 29th February 1886, and direct that the fine, if realized, be refunded.