D. Abraham Vs The Queen

Calcutta High Court 12 Sep 1868 (1868) 09 CAL CK 0015

Judgement Snapshot

Judgement Text

Translate:

Sir Barnes Peacock, Kt., C.J.@mdashWe are of opinion that the Lord''s Day Act does not extend to criminal cases in British Burmah, and that the conviction is not bad because the defendant was arrested on Sunday. We are of opinion that, upon the facts stated, the Abkari Rules passed by the Chief Commissioner have not the force of law, and that the conviction cannot be supported.

From The Blog
Supreme Court Upholds DMRC’s Choice of Indus Towers for 5G Metro Connectivity
Dec
22
2025

Court News

Supreme Court Upholds DMRC’s Choice of Indus Towers for 5G Metro Connectivity
Read More
Supreme Court: Passport Renewal Cannot Be Denied If Trial Court Permits
Dec
22
2025

Court News

Supreme Court: Passport Renewal Cannot Be Denied If Trial Court Permits
Read More