SURATH CHANDRA Vs. THE STATE

JUDGEMENT

(1.) FOR the reasons stated in the letter of reference, the order of conviction passed in this case cannot be upheld.

(2.) THE reference of directed against an order, dated 4 -4 -57, passed by Mr. Thomas, Magistrate with first class, powers, Gauhati, convicting the petitioner of an offence under Section 34 of the Police Act. The order runs as follows:

(3.) THE conviction of the petitioner is accordingly set aside, and the reference is accepted. The fine, if paid, is ordered to be refunded.