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Beverley and Gordon, JJ.@mdashThe appellant has been convicted u/s 408 of the Indian Penal Code on the charge that being a servant, namely, a jemadar, of the Muktapore Indigo Factory, and- being in such capacity entrust…
1. This suit No. 6550 of 1895 was instituted in the Presidency Small Cause Court on the 26th April last u/s 18(a)1 of Act XV of 1882, the leaveof the Court having first been given as was necessary, because the defendant…
Trevelyan and Beverley, JJ.@mdashIn this case a rule was granted by another Division Bench of this Court calling upon the Magistrate to "show cause why the conviction of the petitioner should not be set aside." The rule…
John Edge, Kt., C.J.@mdashThis appeal was presented to this Court as an appeal from a decree of an appellate Court and was entered in the register of second appeals. The appellant here was an appellant in the Court belo…
Banerjee, J.@mdashThis appeal arises out of an application for execution of a decree obtained by the predecessor in title of the appellant against Rani Anandmayi Debi, widow of Raja Gajendra Narayan Roy. 2. The facts o…