The Queen Vs Dhona Bhooya and Others.

Calcutta High Court 23 Aug 1870 Criminal Appeal No. 488 of 1870 (1870) 08 CAL CK 0001

Judgement Snapshot

Case Number

Criminal Appeal No. 488 of 1870

Judgement Text

Translate:

L.S. Jackson, J.@mdashWe are of opinion that an appeal lies to the High Court, only when the conviction has been come to under the powers specified in section 445A, Act VIII of 1869.

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