Mahendra Prosad Vs Emperor

Calcutta High Court 19 Aug 1910 (1910) 08 CAL CK 0049
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Hon'ble Bench

Holmwood, J; Doss, J

Acts Referred
  • Penal Code, 1860 (IPC) - Section 21

Judgement Text

Translate:

1. We are of opinion that this rule must be made absolute on the single ground that an unpaid apprentice of Government is not a public servant within the meaning of Section 21 of the Indian Penal Code. It does not appear that there is evidence of any other offence having been committed by the petitioner.

2. The rule is made absolute and the conviction and sentence are set aside.

3. The petitioner will be discharged from bail.

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