The Empress on the Prosecution of Johardi Sheik Vs Hematulla

Calcutta High Court 12 Feb 1878 (1878) 02 CAL CK 0003
Bench: Division Bench
Acts Referenced

Judgement Snapshot

Hon'ble Bench

L.S. Jackson, J; Cunningham, J

Acts Referred
  • Criminal Procedure Code, 1898 (CrPC) - Section 215

Judgement Text

Translate:

L.S. Jackson, J.@mdashThe Deputy Magistrate was bound, u/s 215 of the Criminal Procedures Code, to hear all the witnesses for the prosecution. We direct that he do this, and then pass such order on the case as the evidence appears to him to call for.

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Case Metadata
  • Ck Citation: (1878) 02 CAL CK 0003
  • Coram: L.S. Jackson, J; Cunningham, J
  • Bench: Division Bench
Referenced Acts & Sections
  • Criminal Procedure Code, 1898 (CrPC) - Section 215
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