[1] We agree with the view taken by the learned Judge of this Court and dismiss the appeal with costs.
Kishun Sahai v. Ganga Bux
Kishun Sahai v. Ganga Bux
(High Court Of Judicature At Allahabad)
No. | 03-04-1914
Advocate List
Bench
- HON'BLE JUSTICE MR. HENRY RICHARDS
- HON'BLE JUSTICE MR. P C BANERJI
Eq Citations
- 25 IND. CAS. 408
- AIR 1914 ALL 179
- LQ/AllHC/1914/38
Head Note
Constitution of India — Arts. 136 and 14 — Criminal Appeal — Interference by Supreme Court — When warranted — Sentence of death — Validity of — Sentence of death upheld — Criminal Procedure Code, 1973 — Ss. 354(3) & (5) — Evidence Act, 1872, S. 3
