Allahabad High Court
Sahdeo Rai vs Emperor on 23 April, 1918
Equivalent citations: 46IND. CAS.522, AIR 1918 ALLAHABAD 409
JUDGMENT George Knox, J.
1. The reference made has been properly mane. No offence under Section 173 of the Indian Penal Code has been committed. I set aside the conviction and direct that the fine or any part of it which has been paid be refunded. The sentence of imprisonment has been served.