[1] We are of opinion that the order appealed against is not a judgment within the meaning of Clause 15 of the Letters Patent and it is an order in a criminal trial within the meaning of that clause.
[2] Therefore no appeal lies. The appeal is dismissed.
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G Subrahmania Aiyar v. Emperor
G Subrahmania Aiyar v. Emperor
(High Court Of Judicature At Madras)
No. | 28-08-1908
Advocate List
- For the Appearing Parties -------
Bench
- HON'BLE MR. JUSTICE MILLER
- HON'BLE MR. JUSTICE ABDUR RAHIM
Eq Citations
- 4 IND. CAS. 871
- LQ/MadHC/1908/101
Head Note
CRIMINAL APPELLATE JURISDICTION , Letters Patent, Clause 15
