ADVOCATE GENERAL Vs. RUSTAMJI BSUNAWALLA

JUDGEMENT

(1.) In this matter the Advocate General of Bombay presented a petition against R. B. Soonawalla, an advocate this Court, charging him with gross misconduct as an advocate.

(2.) The effect of the petition is that in February and March 1911, the said R. B. Soonawalla defended twelve persons in the Sessions Court at Sholapur, who were charged with sedition etc; three were acquitted, the rest convicted and sentenced. Thereafter the said R. B. Soonawalla was engaged by Shankaramma Tamboli, the mother of one of the nine convicted persons, namely, Allabux Tamboli, to conduct his appeal and those of the other persons, for a round sum ultimately fixed at Rs. 350.

(3.) Paragraph 4 of the petition sets out what R. B. Soonawall; was to do for that sum. Paragraph 6 of the R. B. Soonawalla affidavit of the 17th October 1911, admits that it was arranget that he should take up the appeals for that sum under the conditions(a)to (e) in that paragraph, which we read at length Rs. 350 was paid to the said R. B. Soonawalla in instalments the last one of Rs. 30 having been paid on the 6th of July 1911 The said R. B. Soonawalla obtained copies from the Session! Court of Sholapur, and paid a sum of Rs. 40 to the said Court and drafted petitions of appeal for the said nine persons which they signed respectively in their respective jails and which were despatched to this Court by the jail authorities.