AIR 1967 SUPREME COURT 1445 ::1967 BLJR 718 ::1967 3 SCR 19 ::1968 (1) SCJ 358 ::ILR 46 Pat 856

Supreme Court Of India

(From Patna: AIR 1967 Pat 17)

Hon'ble Judge(s): K. N. Wanchoo, R. S. Bachawat, V. Bhargava , JJJ

(A) Representation of The People Act (43 of 1950) , S.123— Corrupt practice - Specific amount offered as bribe need not be stated - Mere fact that a candidate goes and offers some money is sufficient to show that he has already made his offer to corrupt the voter and secure his vote. AIR 1923 Bom 44(2).; AIR l933 All 513 and (1866) 1QB 337 and AIR 1964 SC 1366 and AIR l964 SC 364 and AIR 1954 SC 236 and (1869) 1 O'M. and H. 66 and (1869) 1 O'M. and H. 97, Distinguished. (Para 13) (B) Letters Patent (Pat) , Art.28— 'Bench' - Reference to 'Bench' consequent on difference of opinion between Judges of a Division Bench - The word 'Bench' in Article 28 of the Letters Patent read with R. 3 of Chapter II of Rules of Patna High @page-SC1446Court indicate that it may be even a single Judge - It is not necessary that the Bench must consist of more than one Judge. Patna High Court Rules and Orders , Orders Chap.II R.1(xi)— (Para 2) .....