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Mitter, J.@mdashThe facts, out of which this special appeal has arisen, are briefly these: The special appellant preferred a regular appeal to the Judge of Patna against a decision of one of the Subordinate Courts. Th…
Norman, J.@mdashAfter going through the facts of the case, commenting on the evidence generally, and observing:--"No doubt a strong inference in favour of the defendant arises from the acquiescence of the family in the …
Norman, J.@mdashThe prisoner has been tried by the Judge of Sylhet, and with the concurrence of the Assessors found guilty of giving false evidence on the trial of one Gaurkishor for dacoity. He was sentenced to rigorou…
Markby, J.@mdashIt appears in this case that on the 7th June 1858, the defendant No. 1 purchased the share of Krishna Prasad Sing and others in certain property. On the 5th March 1860, the plaintiff purchased the share …
Jackson, J.@mdashThe prisoner in this case was charged with the murder of Jaguvo Bhuyan, and he pleaded "guilty." On that plea, the Judge considering it unnecessary to hold a formal trial, proceeded to take into conside…
Sir Barnes Peacock, Kt., C.J.@mdashRaised no objection to the hearing of these arguments, although the first had been argued before in appeal, and the second had not, but simply delivered a judgment supporting the previ…
E. Jackson, J.@mdashThe plaintiff preferred this suit, alleging that be was entitled, by right of pre-emption, to purchase two parcels of ground which adjoined his house and grounds, and which the defendant No. 1 had so…
Phear, J.@mdashThe judgment-creditor admits that his debtor is only entitled, as member of a partnership, to a share in the salt seized. It is contended that there is no express provision in Act VIII of 1859 which direc…
Markby, J.@mdashIn this case a decree-holder, Abbott, applies for execution against the property of his judgment-debtor, Crump. The proceeding arises out of a suit in the Divorce Court, but I assume that the practice as…
C.P. Hobhouse, J.@mdashThe plaintiff in this case sued to recover possession of certain lands and of certain moveable properties or the value of such moveable properties. On the 24th April 1866, he got a decree as well …