Rafique, J.I have read the order of reference of the learned Sessions Judge of Meerut. It appears to me that in view of the provisions of Section 8, of Act III of 1867, the order about the forfeiture of the money seized at the house is correct vide Emperor v. Tota 26 A. 270 : (1901) A.W.N. 11 : Cri.L.J. 35. Let the record be returned to the lower Court.
Emperor v. Kifayat And Others
Emperor v. Kifayat And Others
(High Court Of Judicature At Calcutta)
| 20-12-1918
Advocate List
Bench
- HON'BLE JUSTICE Rafique, J
Eq Citations
- 46 IND. CAS. 165
- LQ/CalHC/1918/475
Head Note
Excise — Seizure of property — Forfeiture of money seized at the house — Held, in view of provisions of S. 8, Act III of 1867, order about forfeiture of money seized at the house was correct
