IN RE: CHANDA SINGH Vs. STATE

JUDGEMENT

(1.) Their lordships have already intimated that they would humbly advise. His Majesty that this appeal should be dismissed. It remains now to state the reasons which have led their lordships to tender that advice.

(2.) The appeal is against two orders of the Chief Court of the Punjab dated 16th March, 1908, and 5th February, 1909. By the first of these orders, the Chief Court removed the present appellant permanently from the list of pleaders entitled to practise, on the ground of professional misconduct. By the second order, the Court reviewed its former decision, and reduced the penalty imposed upon the appellant to suspension from practice for a period of three years.

(3.) The material facts are not in doubt, in their lordships opinion. The appellant acted as pleader in a preemption suit, first for one Partab Singh, and after the death of the latter for his minor son, Harbans Singh, who was under the guardianship of his mother, Ishar Kaur. He was said to have taken advantage of that position of trust in order to cheat his client out of the subject-matter of the suit, and obtain it for himself.