Muhammad Abdul Khoyer Complainant v. Asgar Khan And Another Accused.

Calcutta High Court

Jul 24, 1933

Judgment

CaseIQ

Important Paras

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1. For the reasons set out in the letter of reference, we accept the reference and set aside the conviction and the sentence.

2. The fines, if paid, will be refunded.

3. Reference accepted.

Cri. Reference No. 103 of 1933