Bombay High Court
Emperor vs Ramchandra Ganesh Khadkikar on 21 July, 1932
Equivalent citations: (1932)34BOMLR1676
JUDGMENT John Beaumont, Kt., C.J.
1. The trial being by a First Class Magistrate, and not by a Special Magistrate, the fine of Rs. 1,500 is in excess of the sum which he was entitled to impose. We must reduce the fine to the limit of Rs. 1,000. The sentence in default will remain.