Bombay High Court
Queen-Empress vs Gangaram Santram on 9 October, 1884
Equivalent citations: (1885)ILR 9BOM135
JUDGMENT West, J.
1. The prisoner Gangaram may have been in a position to recover his tools from Girju. But the latter held by an apparent title, or at least an assertion of title that was not plainly illusory. Now the law is, that against even a colour of right a person aggrieved shall not take the law into his own hands: see Cape v. Scott L.R. 9 Q.B. 269 at p. 277 quoted in Virjivandas v. Mahomed AH Khdn. I.L.R. 5 Bom. at p. 215 The conviction on the view of the evidence taken by the Magistrate is good. I would so inform the Sessions Judge.