EMPEROR Vs. BIMALANAND DAS GUPTA, A PLEADER

JUDGEMENT

(1.) This is a Reference under Section 14 of the Legal Practitioners Act in the matter of Babu Bimalananda Das Gupta, a pleader at Dacca. The District Judge has formulated three charges against him. It is not necessary for our present purpose to refer to more than two of them.

(2.) The first charge is that he had engaged himself as a Professor of Economics in the Dacca National College without the permission of the High Court. The third charge is that when he was tried for an offence under Section 188, Indian Penal Code, ho stated to the Court that he had no faith in the justice administered by British. Courts.

(3.) As regards the first charge, the pleader sought to justify his conduct in the Court below by maintaining that his present occupation was in no way inferior, if not far superior, to the legal profession, and that he could not consequently be deemed to have violated the spirit of the law in the slightest degree. One of the rules framed by this Court to regulate the conduct of legal practitioners is in these terms : "Any person, who having been admitted as a pleader, shall accept any appointment under Government or enter into any trade or other business shall give notice thereof to the High Court, who may thereupon suspend such pleader from practice or pass such orders as the said Court may think fit." It cannot be disputed that the pleader has contravened the provisions of this rule and has rendered himself liable to disciplinary action.