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Emperor v. Muhammad Yakub Ali

Allahabad High Court
May 4, 1923
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Criminal Reference No. 185 of 1923

Attorney(S)

The Assistant Government Advocate (Mr. R. Malcomson), for the Crown.

The opposite party was not represented.

JUDGES

Walsh

Kanhaiya Lal, JJ.

ACTS

No Acts

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Important Paras
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Walsh and Kanhaiya Lal, JJ.:— We accept this reference and restore the sentence to the original three months simple imprisonment given by the Magistrate who tried the case. The fine, if paid, will be refunded.

Original sentence restored.

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