Q. Who were the advocates involved in the case In Re S.S. Pattabi Rama Iyer vs ?

For the Petitioner S.S. Ramachandra Iyer, Advocate. For the Crown V.L. Ethiraj, The Public Prosecutor.

Q. What are the equivalent citations for In Re S.S. Pattabi Rama Iyer vs ?

The equivalence citation areAIR 1941 MAD 675 ; LQ/MadHC/1941/46 ;

Q. What was the bench assigned for the case In Re S.S. Pattabi Rama Iyer vs ?

HONBLE MR. JUSTICE LAKSHMANA RAO

In Re S.S. Pattabi Rama Iyer Vs. On 06 February, 1941

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In Re S.s. Pattabi Rama Iyer v.

(High Court Of Judicature At Madras)

Criminal Revision No. 1048 Of 1940 & Criminal Revision No. 997 Of 1940 | 06-02-1941

The petitioner appears to have admitted the offence under a misapprehension and his request for a re-trial cannot be resisted. The conviction is therefore set aside and there will be a re-trial in accordance with law.

Advocate List

Bench

HON'BLE MR. JUSTICE LAKSHMANA RAO

Eq Citations

AIR 1941 MAD 675
LQ/MadHC/1941/46

Head Note

Narcotic Drugs and Psychotropic Substances Act, 1985 — S. 20 — Re-trial — Admission of offence under a misapprehension — Held, petitioner appears to have admitted the offence under a misapprehension and his request for a re-trial cannot be resisted — Conviction set aside and re-trial directed