High CourtsSingle Bench(1898) 07 MAD CK 0011

Queen-Empress vs Ramalingam

Madras High Court · Decided on 29 July 1898 · Citation: (1898) ILR (Mad) 430

HON’BLE JUDGES
Shephard, O.C.J.

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Judgment

1 paragraphs · 53 words
1.

There seems to me to be no doubt that the rules, though passed under the old Act, must be deemed to have been passed under the existing Act. The orders must be amended so as to make the detention last till the offender in each case has attained the age of eighteen.