MACREA Vs. STATE

JUDGEMENT

(1.) THEIR Lordships are of opinion that leave to appeal ought not to be granted in this case.

(2.) THE ground upon which leave is asked is that the Petitioner, being indicted under the 511th section of the Indian Penal Code for an attempt to cheat, there was no evidence of an attempt to cheat, but only of preparation for such an attempt.

(3.) THE facts are that the Petitioner had obtained, with a fraudulent intent, as must be taken to be the fact after the finding of the jury, letters of administration to be granted, which recited that a certain lost Government promissory note was the property of one Asad Ali, and that further he had with fraudulent intent sent those letters of administration to the Public Debt Office as the foundation for an application for payment of the money.