Q. What are the equivalent citations for In Re vs ?

The equivalence citation are29 IND. CAS. 88 ; AIR 1916 MAD 1038 1 ; LQ/MadHC/1915/133 ;

Q. What was the bench assigned for the case In Re vs ?

HONBLE MR. JUSTICE KUMARASWAMI SASTRI

In Re Vs. On 12 March, 1915

In Re v.

(High Court Of Judicature At Madras)

No. | 12-03-1915

Kumaraswami Sastri, J.

[1] All that appears from the evidence is that 2nd accused, who was sitting on the pial, said "beat." I am of opinion that the 2nd accused on the evidence can only be convicted of abetment of an offence under Section 352 of the Indian Penal Code. The particular intention required to be proved before a conviction under Section 353 or 355 can be sustained has not been made out. I convict the accused of abetment of an offence under Section 352 and alter the sentence into one of imprisonment for the period he has already undergone and a fine of Rs. 100. As the fine has been paid, it is not necessary to fix any imprisonment in default.