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[Cites 0, Cited by 2]

Allahabad High Court

Queen-Empress vs Dhundi on 8 May, 1886

Equivalent citations: (1886)ILR 8ALL304

JUDGMENT
 

Brodhurst, J.
 

1. For the reasons stated by the Sessions Judge, I annul the Deputy Magistrate's finding and sentence of the 29th February 1886, and direct that the fine, if realized, be refunded.