SUB-COLLECTOR OF NORTH ARCOT (THROUGH THE COLLECTOR OF NORTH ARCOT) Vs. VCSESHACHARIAR, 2ND GRADE PLEADER

JUDGEMENT

(1.) On a careful consideration of the evidence we think it is clear that the pleader meant that the letter should reach the hands of the Sub-Collector as an anonymous letter and we think he aggravated his original offence by attempting to make out that he intended the letter to be signed by his clients and he thought it was going to be so signed before it was despatched to the Sub-Collector.

(2.) On the other hand, the Pleader's conduct in making no attempt to conceal the fact that the letter was written and sent by him although it purports to have been written by "one of the witnesses in this case," seems to show that he entirely failed to appreciate the impropriety of his Act.

(3.) The evidence establishes that the pleader wrote a letter which he did not sign, to an officer who was conducting an enquiry into a charge of bribery against a Revenue Inspector, in which letter he made allegations which were intended to prejudice the mind of the officer in connection with the matter which he was investigating.