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Pontifex, J.@mdashIn this case Shadashib Roy has been convicted of criminal trespass punishable u/s 147 of the Indian Penal Code, and Sheosahai has been convicted of abetment of criminal trespass punishable u/s 447 Sect…
Pontifex, J.@mdashWho, after stating the facts of the case as above, continued:---Before the District Judge two authorities were cited; one of them---Does Money Dosee v. Jonmenjoy Mullick (I. L. R. Gal. 363)---is an aut…
Pontifex, J.@mdashThis rule was moved for and granted by us on the ground that the Deputy Magistrate had improperly refused to allow the petitioners to recall and cross-examine the witnesses of the complainant after the…
Morris, J.@mdashWe agree in the view of the law that has been laid down by the District Judge of Pubna, and consider that the Pubna Court can, upon the certificate that has been sent to it, execute the decree of the Fur…
Cunningham, J.@mdashThe plaintiff in this case, on behalf of her minor daughter-in-law, along with other co-owners, was in the habit of receiving rent jointly through a common agent. The other co-owners dismissed this a…
Pontifex, J.@mdashThis is an appeal from a conviction by a jury in respect of which we can only interfere if there has been some error of law or misdirection by the Judge. Now it is alleged that we ought to interfere on…
Morris, J.@mdashWe understand the real plaintiff in this suit to be a minor, one Jotendro Mohun Lahuri, represented by his mother and guardian, Bhubonessury Dabia-otherwise the suit would not lie. The plaintiff then lay…
Broughton, J.@mdashFound that the defendants were partners, and gave a decree in favour of the plaintiffs against all the defendants, and ordered Roop Chand to pay the costs incurred by Tariney Pershad Shaw and Chand: M…
Mitter, J.@mdashIn 1874, the plaintiff, Inder Pershad Singh, engaged to sow 20 1/2 bighas of land with indigo yearly for nine years (1281-1289 F. S.) in consideration of a sum of Rs. 41 paid to him, at the rate of Rs. 2…
Field, J.@mdashThis is a case u/s 530 of the Code of Criminal Procedure. The land in dispute is a piece of newly-formed chur land. It was claimed by one party as belonging to his estate Jahazmara, and by the other party…