EMPRESS Vs. BUTTO KRISTO DOSS
LAWS(CAL)-1878-3-1
HIGH COURT OF CALCUTTA
Decided on March 04,1878

EMPRESS Appellant
VERSUS
BUTTO KRISTO DOSS Respondents

JUDGEMENT

- (1.) We think it clear that the person appointed by the Government Solicitor, with the approval of the Government, to act as Government Prosecutor, under the arrangements made by the Governor-General in Council, is a public servant within the moaning of Section 21, Indian Penal Code.;


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