James Quain Pigot and Robert Fulton Rampini, JJ.
1. For the reasons given by the Sessions Judge, and havingregard to the authority cited by him, in his letter, we set aside theconviction and sentence pronounced by the Deputy Magistrate of Netrokona on the16th of May 1892, and we direct that the fine, if paid, or any portion thereofwhich may have been paid, be refunded.
.
The Queen-Empress vs.Krishna Gobinda Das and Ors. (25.08.1892- CALHC)
The Queen-empress v. Krishna Gobinda Das And Ors
(High Court Of Judicature At Calcutta)
| 25-08-1892
Advocate List
Bench
- James Quain Pigot
- Robert Fulton Rampini, JJ.
Eq Citations
- (1892) ILR 20 CAL 358
- LQ/CalHC/1892/74
Head Note
Criminal — Appeal — Conviction and sentence set aside and fine if paid, directed to be refunded — Power of High Court to set aside conviction and sentence in a criminal case — Scope\n (Para 1)\n Case details:\n - The Queen-Empress? vs. Krishna Gobinda Das and Ors.? (25.08.1892- CALHC)
