Calcutta High Court
Kala Chand And Ors. vs Gudadhur Biswas And Ors. on 3 August, 1886
Equivalent citations: (1886)ILR 13CAL304
JUDGMENT
Prinsep and Beverley, JJ.
1. For the reasons given in the case of Pitchi v. Aukappa I.L.R. 9 Mad. 102 in which we concur, the award of compensation under Section 250 of the Criminal Procedure Code, ordered by the Magistrate to be paid by the petitioner in consequence of his having made a frivolous and vexatious complaint of illegal seizure of his cattle, must be set aside, and the fine, if paid, must be refunded.