Dirajaddi and Another Vs Emperor

Calcutta High Court 5 Oct 1915 (1915) 10 CAL CK 0002
Bench: Division Bench

Judgement Snapshot

Hon'ble Bench

Walmsley, J; Greaves, J

Judgement Text

Translate:

1. We make this Rule absolute on the authorities to which we are referred, namely, Bolai Dey v. Emperor 35 C. 361 : 12 C.W.N. 367 : 7 Cr. L.J. 188; Puna Chandra Kundu v. Emperor 20 Ind. Cas. 750 : 17 C.W.N. 978 : 14 Cr. L.J. 494 : 41 C. 7 and Kalai v. Kalu Chowkidar 27 C. 366 : 4 C.W.N. 252.

2. We set aside the convictions and sentences and direct that the bail bonds be discharged.

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Case Metadata
  • Citation: 33 Ind. Cas. 644
  • Ck Citation: (1915) 10 CAL CK 0002
  • Coram: Walmsley, J; Greaves, J
  • Bench: Division Bench
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