EMPRESS ON PROSECUTION OF JOHARDI SHEIK Vs. HEMATULLA
LAWS(CAL)-1878-2-5
HIGH COURT OF CALCUTTA
Decided on February 12,1878

EMPRESS ON PROSECUTION OF JOHARDI SHEIK Appellant
VERSUS
HEMATULLA Respondents

JUDGEMENT

- (1.) The Deputy Magistrate was bound, under Section 215 of the Criminal Procedures Code, to hear all the witnesses for the prosecution. We direct that he do this, and then pass such order on the case as the evidence appears to him to call for.;


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