AIR 1960 SUPREME COURT 979 ::1961 AllCriR 11 ::1961 MadLJ(Cri) 20 ::1961 AndhLT 82 ::1961 (1) SCJ 76 ::1960 3 SCR 554 ::2 Bom LR 908 ::26 CutLT 626

Supreme Court Of India

(From Bombay)*

Hon'ble Judge(s): S. J. Imam, A. K. Sarkar , JJ

(A) Penal Code (45 of 1860) , S.420, S.511— Attempt and preparation - Attempt to commit offence of cheating - Accused representing to complainant that he could duplicate currency notes - Complainant giving some currency notes to accused - It could not be said that accused had only made a preparation and not an attempt to commit offence of cheating - Two of the ingredients of the offence of cheating, false representation and delivery of property had taken place and they were acts done towards the commission of offence within the meaning of S. 511. (Para 4) (B) Penal Code (45 of 1860) , S.420, S.511— Attempt to commit offence of cheating - Complainant feigning belief in false representation and delivering property, in order to trap accused - The fact that complainant was not deceived is immaterial - Offence is one of attempt to cheat. ILR 16 Cal 310, Approved. (Para 5) .....