Bombay High Court
Emperor vs Arjun Ambo Kathodi on 2 December, 1909
Equivalent citations: (1910)12BOMLR129
JUDGMENT
1. We must accept the District Magistrate's view in this reference, which is in accordance with the ruling this Court in Queen Empress v. Tulshya Bahiru (1898) Unrep. Cr. C. 970, with v. Emperor v. Muthttkomaran (1903) I.L.R. 27 Mad. 525 and Joghi Kannigan v. Emperor (1903) I.L.R. 27 Mad. 525.
2. We must, therefore, make the sentences concurrent in the present case. Record and proceeding to be returned with the order.