HORI RAM SINGH Vs. KING-EMPEROR

JUDGEMENT

(1.) THEIR Lordships do not require to hear counsel for the Crown.

(2.) THIS is an application for special leave to appeal in forma pauperis from a judgment of the Federal Court of India, and it has the distinction of being the first application for such leave from that Court.

(3.) IN this case it does not seem to their Lordships that the matter is anything but one concerned with the construction of a very exceptional Section which will have no application in the future, and it is a technical point. They have had the view of the Federal Court with regard to it and, having regard to all the circumstances of the case and bearing in mind the ingenious argument which has been presented to them, they do not think that this is a case in which their Lordships should advise His Majesty to grant leave to. appeal. IN those circumstances, the application for leave must be dismissed. The Council Office fees will be remitted as it is a petition in forma pauperis, but otherwise there will be no order as to costs.