Allahabad High Court
Queen-Empress vs Soneju And Ors. on 3 January, 1899
Equivalent citations: (1899)ILR 21ALL175
JUDGMENT Arthur Strachey, C.J. and Knox, J.
1. Held that there was nothing in the previous rulings of the Court which would make inadmissible, under Section 288 of the Code of Criminal Procedure, the statement of the approver made before the Magistrate.