JOSABALLI Vs. AYUB KARIM KACHHI

JUDGEMENT

(1.) (5th February 1926). There is a question in this case, which, it seems to me, should be decided by a Bench of this Court. It is: Whether Section 195 (c) of the Criminal Procedure Code controls Section 476 of the same Code; or whether the two are to be read as sections independent of or merely supplementary of each other.

(2.) THE question is one of great importance and often arises.

(3.) THERE is also a question here as regards Section 193 (perjury) arising from the alleged forgery, which might well be decided by the Bench.