EMPEROR Vs. PHILLIP SPRATT (NO2)

JUDGEMENT

(1.) I hold the document is relevant and admissible.

(2.) It is relied on regarding accused's intention, and if this is what he wrote or typed, it falls under Secs.9 and 14 of the Indian Evidence Act.

(3.) It is an original, so far as it is relied on as a piece of evidence, found in accused's possession, and alleged to implicate him; so the question of its being secondary evidence of an original letter does not bar its admission.