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[Cites 1, Cited by 1]

Bombay High Court

Emperor vs Kassim Isub Sab on 14 March, 1912

Equivalent citations: (1912)14BOMLR365

ORDER

1. Applying the principle of Section 79 of the Indian Penal Code, the Court reverses the conviction and sentence and directs the fine, if paid, to be refunded.