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Sundar Bibi and Others Vs Gridhari Lal Roy
Sir Barnes Peacock, Kt., C.J.@mdashSpeaking for myself, I have no doubt that an appeal will lie upon a question of costs, though any interference with the order of the lower Court upon that subject ought to be exercised…
A.J. Forbes Vs Mahi Sahu and Others
Sir Barnes Peacock, Kt., C.J., Loch, L.S. Jackson and Macpherson JJ. 1. In this case two points are referred for the opinion of the Full Bench. When this case was called on, there was no Counsel appearing for either si…
Nittianand Das Vs Iswar Chandra Das
Sir Barnes Peacock, Kt., C.J.@mdashThis appeal must be decreed, and the case remanded to the Collector to try what are the fair and equitable rates with'' reference to the grounds of enhancement. It is quite clear that …
Gurudas Akhuli Vs Gobin Naik and Others <BR> Sheo Sahi Sing Vs Ram Sahai Sing
Sir Barnes Peacock, Kt., C.J.@mdashThe answer to the questions stated for the opinion of a Full Bench depends upon the proper construction of the words "unless some proceeding shall have been taken to enforce such judgm…
The Queen Vs Ramcharan Kairi and Another
Sir Barnes Peacock, Kt., C.J.@mdashWe think that the Sessions Judge was wrong in sending the case back to be retried on the two charges mentioned in his order. The prisoner clearly could not be retried under s. 380, as …
Srimati Jaykali Debi Vs Shibnath Chatterjee
Phear, J.@mdashThis suit is the natural sequel to that which was brought before me a few months ago on the Ecclesiastical side of this Court, and during the course of the present trial I have seen very much to assure me…
In Re: Bissumbhur Shaha
Sir Barnes Peacock, Kt., C.J. and Kemp, J.@mdashI do not think that there is any doubt in this case, when we read ss. 405 and 428 of the Code of Criminal Procedure together. There might have been some doubt if s. 405 st…
The Queen Vs Elahi Bax
Sir Barnes Peacock, Kt., C.J.@mdashI am of opinion that a conviction upon the uncorroborated testimony of an accomplice is legal. This is not new law, nor founded upon a new principle. The point was decided in England a…
Anand Chandra Majumdar Vs Gobardhan Khan Alias Ejatulla
Sir Barnes Peacock, Kt., C.J.@mdashThe Full Bench agree in the view expressed by the order referring this case, and think that the case does not fall within s. 22, Act XI of 1865, and that the Court cannot, therefore, e…