Ponnambala Thevar v. Ramaswamy Iyer

Ponnambala Thevar v. Ramaswamy Iyer

(High Court Of Judicature At Madras)

| 10-01-1941

Lakshmana Rao, J.—The evidence justifies the conviction u/s 447, Penal Code, but the eviction of the petitioner was not u/s 163A, Madras Estates Land Act, and the conviction u/s 212(d) and (e) of that Act is unsustainable. The conviction u/s 212(d) and (e), Madras Estates Land Act, is therefore set aside and otherwise this petition is dismissed.

Advocate List
Bench
  • HON'BLE JUSTICE LAKSHMANA RAO
Eq Citations
  • AIR 1941 MAD 803
  • LQ/MadHC/1941/7
Head Note

Criminal Law : Criminal Trial — Appeal — Conviction — Validity of — Conviction under S. 447, Penal Code, justified — But eviction of petitioner not under S. 163-A, Madras Estates Land Act — Hence, conviction under Ss. 212(d) and (e), Madras Estates Land Act, set aside