Madras High Court
Mandavalli Satyanarayanamurthi vs Kotha Manikyala Rao on 30 November, 1938
Equivalent citations: AIR1940MAD265, AIR 1940 MADRAS 265
ORDER Lakshmana Rao, J.
1. The view of the Joint Magistrate that a partner cannot be convicted of criminal breach of trust under any circumstances is erroneous and the order of acquittal cannot be sustained. It is therefore set aside and there will be a retrial in accordance with law by such other Magistrate aa the District Magistrate may direct.