Gahar Mahammed Sarkar and Others Vs Pitambar Das

Calcutta High Court 8 Feb 1918 (1918) 02 CAL CK 0034
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Hon'ble Bench

Smither, J; Charles Chitty, J

Acts Referred
  • Penal Code, 1860 (IPC) - Section 186

Judgement Text

Translate:

1. In this case we think that the warrant, the execution of which is said to have been resisted, was illegal. The petitioners should not, therefore, have been convicted u/s 186, Indian Penal Code. We set aside the conviction and sentence and direct that the fines, if paid, be refunded.

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