Piggott, J.@mdashThe District Magistrate of Cawnpore has for certain reasons given in his order transferred a criminal case pending in the court of
Mr. J. N. G. Johnston, Joint Magistrate of Cawnpore, for trial by Mr. R. H. Williamson, chairman of municipal board, Cawnpore. I have no doubt
that when Mr. R. H. Williamson was gazetted to the office of chairman of the municipal board, and took charge of that office, he was thereby
divested of his territorial jurisdiction as magistrate, 1st class, attached to the Cawnpore district. Even if it could be contended that Mr. Williamson
continued to be a magistrate of some sort while holding the office of chairman, municipal board, I am quite clear that he is not a magistrate
subordinate to the District Magistrate. The order complained of cannot be sustained. It is therefore set aside.