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The Empress on the Prosecution of Ram Manikya Chakrobutty and Others vs Dononjoy Baraj

Calcutta High Court · Decided on 17 January 1878 · Citation: (1878) ILR (Cal) 540

HON’BLE JUDGES
McDonell, J · Ainslie, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 453
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Judgment

1 paragraphs · 103 words

Ainslie, J.—We see no grounds for interfering. Section 453 of the Criminal Procedure Code modifies Section 452, which requires a separate charge and a separate trial for every distinct offence, by allowing three charges of three distinct offences of the same kind and committed within one year of each other to be tried at the same time; hut this does not mean that, if at one time or within one year a man commits fifty distinct offences of the same kind, he shall not in one day be prosecuted for more than throe such offences. This is clear from illustration (6), Section 454.