Report No. 32
4. Case-law on section 9.-
Some of the important decisions under section 9 of the Code of Criminal Procedure, 1898 have been studied by us.1 The need for formal appointment of a Sessions Judge under section 9(1) is discussed at length in a Bombay case2, which came before the High Court at three stages.
1. For a list of important decisions under section 9, see Appendix 6.
2. Queen Empress v. Mangal Tek Chand, 1885 ILR 10 Bom 258 (263, 273, 282, 283)
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