Mandavalli Satyanarayanamurthi v. Kotha Manikyala Rao

Mandavalli Satyanarayanamurthi v. Kotha Manikyala Rao

(High Court Of Judicature At Madras)

| 30-11-1938

Lakshmana Rao, J.—The view of the Joint Magistrate that a partner cannot be convicted of criminal breach of trust under any circumstances is erroneous and the order of acquittal cannot be sustained. It is therefore set aside and there will be a retrial in accordance with law by such other Magistrate aa the District Magistrate may direct.

Advocate List
Bench
  • HON'BLE JUSTICE LAKSHMANA RAO
Eq Citations
  • 1939 MWN 1252
  • AIR 1940 MAD 265
  • LQ/MadHC/1938/438
Head Note

Criminal Law - Offences against property - Criminal breach of trust - Partner of firm