Madras High Court
Thanammal And Ors. vs Alamelu Ammal on 10 October, 1939
Equivalent citations: (1939)2MLJ814, AIR 1940 MADRAS 224
JUDGMENT Lakshmana Rao, J.
1. The conviction under Section 75 of the City 'Police Act is no bar to the trial for an offence uuder Sections 323 and 352 of the Indian Penal Code and the evidence justifies the conviction of the petitioners. The fines are not excessive and the revision is dismissed.