Bombay High Court
Emperor vs Mahomed Isaf Habib on 1 March, 1911
Equivalent citations: (1911)13BOMLR200
ORDER
1. The prisoner, it is true, was tried separately for the two offences of cheating ; but he could have been tried at one trial for both: Section 234, Criminal Procedure Code; and in that case the sentences could have been legally ordered to run concurrently: Section 35, Criminal Procedure Code. In the present case, the trials took place on one and the same day and one after the other. So it was for all practical purposes one trial. The Court, therefore, does not consider the order of the trial Magistrate in this case to be illegal.