AIR 1914 MADRAS 149(2)

Madras High Court

Hon'ble Judge(s): Miller , J

Criminal P.C. (5 of 1898) , S.403— Magistrate acting under S. 348 ought not to find accused guilty before commitment but should frame charge and then commit-Criminal P. C., (1898), S. 348. Where a Magistrate has to act under S. 348 he ought net to find the accused guilty before commitment but should merely frame a charge and then commit, as otherwise a conviction would bar a fresh trial before the Sessions Court under S. 403.