AIR 1918 Allahabad 382(2)

Allahabad High Court

Hon'ble Judge(s): Piggott , J

Criminal P.C. (5 of 1898) , S.476, S.195— Provisions of S. 476 are complete-Offence of kind referred to in S. 195 either committed before Court or brought to its notice -S. 476 applies. The provisions of S. 476, Criminal P. C., are complete as they stand, and it is sufficient to bring those provisions into operation, if the offence in question be one of the kind referred to in S, 195 of the Code and if it be either committed before the Court which takes action under S. 476 or brought under the notice of that Court in the course of a judicial proceeding,