BHAGWANDAS Vs. KING

JUDGEMENT

(1.) SPECIAL leave to appeal was granted in this case without their Lordships being acquainted with the necessary documents, which were no doubt not available. Leave was granted limited to the question of whether or not the proceedings were valid having regard to the fact that the appeal was signed and filed in the High Court by the Advocate General and not by the Public Prosecutor.

(2.) THE relevant documents have now been produced before their Lordships, and the facts are as follows.

(3.) IN 1940 Mr. Basant Kishen was appointed an assistant to Mr. Sleem as Advocate General, and by a notification in the Gazette on November 11, 1940, he was appointed a Public Prosecutor.