Madras High Court
G. Subrahmania Aiyar vs Emperor on 28 August, 1908
Equivalent citations: 4IND. CAS.871
ORDER
1. We are of opinion that the order appealed against is not a judgment within the meaning of Clause 15 of the Letters Patent and it is an order in a criminal trial within the meaning of that clause.
2. Therefore no appeal lies. The appeal is dismissed.