GOLA Vs. EMPEROR

JUDGEMENT

(1.) THE question, referred to the Full Bench is: Does the amended Section 162, Criminal P.C., repeal or in any way affect Section 27, Evidence Act?

(2.) THE question involves a construction of Section 162, Criminal P.C. and especially the expression "any person" used therein. Although words are to be interpreted according to their ordinary and natural meaning: general words admit of indefinite extension or restriction, according to the subject to which they relate, and the scops and object in contemplation. They may convey faithfully enough all that was intended, and yet comprise alao much that was not; or, be so restricted in meaning as not to reach all the cases which fall within the real intention".: vide Maxwell on the Interpretation of Statutes, sixth edition, p. 38.

(3.) IT follows therefore that: