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[Cites 0, Cited by 3]

Calcutta High Court

In Re: The Municipal Committee Of Dacca vs Hingoo Raj on 30 May, 1882

Equivalent citations: (1882)ILR 8CAL895

JUDGMENT
 

Prinsep, J.
 

1. It is a rule of this Court that, as a Court of Revision, it cannot interfere with an order of acquittal.

2. Let the papers be returned.