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Ramanund Mahton vs Koylash Mahton

Calcutta High Court · Decided on 3 March 1885 · Citation: (1885) ILR (Cal) 236

HON’BLE JUDGES
Field, J · Beverley, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 437
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Judgment

2 paragraphs · 58 words

Field and Beverley, JJ.—For the reasons set out by the Sessions Judge, we reverse the conviction of Koylash Mahton, and direct that the fine, if realized, be refunded,

2.

A Deputy Magistrate placed in charge of the current duties of the District Magistrate''s office is not thereby vested with jurisdiction u/s 437 of the Code of Criminal Procedure.