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Murari Lal v. Mohammad Yasin

Murari Lal v. Mohammad Yasin

(High Court Of Judicature At Allahabad)

| 27-09-1938

Advocate List
Bench
  • HON'BLE JUSTICE MULLA, J
Eq Citations
  • AIR 1939 ALL 46
  • LQ/AllHC/1938/158
Head Note

CRIMINAL PROCEDURE, 1973 - Ss. 391 and 394 - Conviction in absence of accused - Accused not present when judgment was pronounced - Sentence of imprisonment for life imposed - Accused present when sentence was confirmed - Whether conviction can be sustained - Held, conviction can be sustained - Sentence of imprisonment for life confirmed - Accused directed to surrender to custody