High Courts

The Queen vs Dhona Bhooya and Others.

Calcutta High Court · Decided on 23 August 1870 · Citation: (1870) 08 CAL CK 0001

CASE NUMBER
Criminal Appeal No. 488 of 1870

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

1 paragraphs · 33 words

L.S. Jackson, J.—We are of opinion that an appeal lies to the High Court, only when the conviction has been come to under the powers specified in section 445A, Act VIII of 1869.