High CourtsDivision Bench

The Empress on the Prosecution of Johardi Sheik vs Hematulla

Calcutta High Court · Decided on 12 February 1878 · Citation: (1878) 02 CAL CK 0003

HON’BLE JUDGES
L.S. Jackson, J · Cunningham, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 215
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Judgment

1 paragraphs · 45 words

L.S. Jackson, J.—The Deputy Magistrate was bound, u/s 215 of the Criminal Procedures Code, to hear all the witnesses for the prosecution. We direct that he do this, and then pass such order on the case as the evidence appears to him to call for.