P SEENAPPA CHETTY Vs. EMPEROR

JUDGEMENT

(1.) THERE can be no doubt that, under the amendments to Rules 3 and 10 under the Explosives Act even throw downs" and Chinese crackers are explosives." The previous rulings of this Court to the contrary were based on an oversight of the amendments, and cannot be regarded as now applicable.

(2.) TECHNICALLY then, the petitioner is guilty of the offence. But in the circumstances petitioner may be forgiven for not possessing more knowledge on the point than learned Judges of the High Court. It would have been sufficient if he had been warned not to repeat the offence. That I cannot do now, as he is absent. The fine is reduced to rupee one. The balance if paid will be refunded.