Citation Codes Equivalent Citations citation codes Case Number Appeal: Criminal Reference No. 64 of 1901 Judges Crowe W.H. Fulton E.M.H. See more information ... Smart Summary Factual and Procedural Background This opinion is a short order. It states that, for the reasons given by the Sessions Judge, "the Court reverses the conviction and directs that the accused be acquitted and discharged." The provided text does not include any further factual narrative or a detailed procedural history. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The opinion contains no extended analysis. The stated basis for the Court's action is the reasons given by the Sessions Judge; relying on those reasons, the Court reversed the conviction and directed that the accused be acquitted and discharged. No further explanation or step-by-step legal analysis is included in the text provided. Holding and Implications Core Ruling: The conviction is reversed; the accused is acquitted and discharged. Implications: The direct effect is the reversal of the conviction and the acquittal and discharge of the accused. The opinion does not discuss broader legal implications or purport to establish a new precedent. Show full summary ... King-Emperor v. Timmappa Order For the reasons given by the Sessions Judge the Court reverses the conviction and directs that the accused be acquitted and discharged.