EMPEROR Vs. SREENATH MAHAPATRA

JUDGEMENT

(1.) In this case the three prisoners (Sreenath Mabapatra, Anil Prokash Shome and Sunil Prokash Shome) were charged with criminal conspiracy to commit the offences of forgery for the purpose of cheating, fraudulently and dishonestly using as genuine a forged document and cheating, and certain other offences, which it is not necessary to specify in detail.

(2.) During the cross-examination of certain of the witnesses for the prosecution, the learned Counsel appearing for one of the prisoners put to the witnesses certain letters as having been written by them or their employers.

(3.) The witnesses identified the letters which were then tendered as evidence and admitted.