Bombay High Court
Imperatrix vs Bhawani Bin Panduji And Sakharam Bin ... on 14 February, 1878
Equivalent citations: (1878)ILR 2BOM525
JUDGMENT
1. This case depends upon the 4th and 5th clauses of Section 263 of the Criminal Procedure Code. These clauses are not very clearly drawn; but taking them together, as we are bound to do, in order to ascertain the meaning of the Legislature, we think that the "dissent," spoken of in the 4th clause, must be such a complete dissent as to lead the Judge to consider it necessary for the ends of justice to submit the case to the High Court. There being no such complete dissent in this case, we think that the conviction and sentence must stand. This decision is not in conflict with our decision in Imperatrix v. Hari Ghanu, where we held that Government might appeal against an acquittal by a jury where the Judge differed from the jury, but did not consider it necessary for the ends of justice to refer the case to the High Court.