Calcutta High Court
Queen-Empress vs Chandu Gowala And Anr. on 21 March, 1887
Equivalent citations: (1887)ILR 14CAL355
ORDER
1. We do not think that what happened took away the jurisdiction of the Second Class Magistrate to commit the case to the Sessions, and as his proceedings were not illegal we decline to interfere the Sessions-Judge must proceed to try and dispose of the case.