EMPEROR Vs. CHOTE LAL

JUDGEMENT

(1.) WHILE I think that in every case, whether under Section 195 or Section 476 of the Code of Criminal Procedure, the particular statement when the offence refers to a statement, should be set out so that the accused person should not be taken by surprise, but should clearly know what is the statement which he is required to meet, I am not prepared to hold that the non-specification of the statement is a material irregularity. The law does not, so far as I can find out, require that the statement should be set out, and in the present case there can be no room for doubt what is the statement which the accused person has to meet. I dismiss the application with costs.