Calcutta High Court
Gahar Mahammed Sarkar And Ors. vs Pitambar Das on 8 February, 1918
Equivalent citations: 47IND. CAS.868, AIR 1918 CALCUTTA 4
JUDGMENT
1. In this case we think that the warrant, the execution of which is said to have been resisted, was illegal. The petitioners should not, therefore, have been convicted under Section 186, Indian Penal Code. We set aside the conviction and sentence and direct that the fines, if paid, be refunded.