AIR 1928 LAHORE 357(1)

Lahore High Court

Hon'ble Judge(s): Fforde , J

Criminal P.C. (5 of 1898) , S.481(2)— Record silent as to stale and nature of the proceeding interrupted - Conviction under S.228, Penal Code, is not proper. Section 481, Criminal P.C., provides that in the case of an offence under S.228, Penal Code, the record shall show the nature and stage of the judicial proceeding in which the Court interrupted or insulted was sitting, and the nature of the interruption or insult. Where, therefore, the record does not comply with the provisions of S.481, Criminal P. C., conviction under S. 228, is not proper.