Madras High Court
The Queen vs Suppi And Anr. on 16 March, 1882
Equivalent citations: (1882)ILR 5MAD159
JUDGMENT
Innes and Muttusami Ayyar, JJ.
1. First defendant is a servant of a licensed vendor. Neither of the two defendants is liable under the Arms Act, as the manufacture or possession of fireworks without a license is not contrary to that Act. The manufacture or possession of fireworks, including rockets which are mere fireworks, does not come within the prohibition of Section 5 of the Arms Act.
2. The rockets referred to under the definition "ammunition" are war-rockets.
3. The conviction must be set aside and the fine refunded.