Stuart, J.I agree with the learned Sessions Judge and set aside the conviction and sentence and direct that the fine, if paid, be refunded.
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Baldeo Pandey v. Emperor
Baldeo Pandey v. Emperor
(High Court Of Judicature At Allahabad)
| 06-08-1921
Advocate List
Bench
- HON'BLE JUSTICE STUART, J
Eq Citations
- 64 IND. CAS. 130
- AIR 1921 ALL 168
- LQ/AllHC/1921/263
Head Note
A) Penal Code, 1860 — S. 304 — Murder — Motive — Absence of — Accused having been in love with deceased, and having been rejected by her, accused killing her — No motive for murder found — Accused acquitted (Paras 1 to 4) B) Criminal Procedure Code, 1973 — S. 360 — Acquittal — When warranted — Motive for murder not found — Acquittal warranted (Para 5)
