Madras High Court
Yalla Gangulu vs Mamidi Dali on 30 November, 1897
Equivalent citations: (1898)ILR 21MAD74
JUDGMENT
1. under Section 413, Criminal Procedure Code, the Sessions Judges was precluded from entertaining the appeal.
2. We set aside his proceedings.
3. In exercise of our powers of revision we set aside so much of the Deputy Magistrate's order as awards compensation to the deceased man's widow.