BHIM SAIN BHALLA Vs. JAGDEV SINGH ALIAS JAGGAR

JUDGEMENT

(1.) It is well settled proposition that the ordinary -methods of proving handwriting or signature are :

(2.) It is under this provision that the petitioner, one of the accused in a case under Section 61 of the Punjab Excise Act moved an application for taking the specimen signature of his co'accnsed for comparison with his disputed signatures on a document, to the C.F.S.L. This applicati was rejected by the court below on 24/12/1986 which order is under challenge.

(3.) The learned Metropolitan Magistrate dismissed the application inter alia, on the following grounds :-