CHANDRA MOHAN NANDA Vs. EMPREROR

JUDGEMENT

(1.) WE think that in this case the Rule should be made absolute. The statements made by the witness whose prosecution for perjury has been ordered do not appear to be deliberate false statements so much as statements slightly discrepant due to inaccuracy of mind. It does not appear from the witness deposition that he was desirous of saving the accused. Indeed, it appears that he actually sent word to the thana through the chaukidar. The Rule is accordingly made absolute and the proceedings against the petitioner under Section 193, Indian Penal Code, are quashed.