Madras High Court
Madavarayachar vs Subba Rau And Ors. on 23 September, 1891
Equivalent citations: (1892)ILR 15MAD94
JUDGMENT
1. Village Magistrates are not Magistrates under the Code, of Criminal Procedure, and, therefore, we do not think that the Joint Magistrate had power under Section 528 to withdraw the case and transfer it for disposal to the Second-Class Magistrate.
2. The order must be set aside.