High Courts

Tamor Sing vs Kalidas Roy

Calcutta High Court · Decided on 29 November 1869 · Citation: (1869) 11 CAL CK 0008

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Judgment

1 paragraphs · 29 words

Phear, J.—The Court will take judicial notice of the signature of the Jailor u/s 16, Act XV of 1869, the Prisoner''s Testimony Act. Attorney for plaintiff: Baboo B.N. Mitter.