Stuart, J.
(High Court Of Judicature At Allahabad)
| 22-12-1921
Stuart, J.
(a) Held, the word “person” in s. 12 of the Indian Penal Code (IPC) includes a corporation; (b) The word “indicted” in s. 12 of the IPC does not mean “charged” or “accused” but means “charged with a specific offence”.