Step 1
Enter your contact details.
AIR 1914 SINDH 80(2)
Sindh High Court
Hon'ble Judge(s):
Hayward,
Boyd
, JJ
Penal Code (45 of 1860) , S.4— Native State subject can be tried in British India but not for offence committed in Native State. A subject of a Native State cannot be tried in British India for an offence committed in the Native State, but he can be tried in British India for an offence committed in British India.
Buy and Download By Entering Following Details (Worth /-)
Step 2
Enter your payment details
J
