Calcutta High Court
Queen-Empress vs Sadhee Kasal And Ors. on 1 July, 1884
Equivalent citations: (1884)ILR 10CAL936
ORDER
Prinsep and Macpherson, JJ.
1. As the case is now presented to us, on review of the Sessions Judge's statement, and on perusal of the record, we think it sufficient to point out to the Sessions Judge that the offences under trial not being exclusively within the jurisdiction of the Court of Sessions, the Sessions Judge was not competent to tender pardon, under Section 338 of the Criminal Procedure Code, to Chowri Kasal.