H H B GILL Vs. KING

JUDGEMENT

(1.) THIS appeal which is brought from a judgment of the Federal Court of India dated December 11, 1046, raises questions of difficulty and general importance. They relate in the first place to the problem which has so often been debated in the Courts of India in regard to the meaning and effect of Section 197 of the Code of Criminal Procedure and in the second place to the admissibility of evidence upon a charge of conspiracy.

(2.) THE nature of the case demands that the facts should be set out at some length.

(3.) THE appellant Lahiri is the proprietor of the Baranagore Engineering Works. In that capacity he obtained numerous contracts for supplying Government requisites through the appellant Gill and other officers.