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Judgment
8 paragraphs · 186 wordsMurray Coutts Trotter, Kt., C.J.—The pleader in this case is fortunate in that the District Judge has not actually found in terms that the story
told by him is a deliberate concoction. He found that the story was extremely improbable but not demonstrated to be false. Had he so found the
pleader would have been struck off for life. But what is left is very serious. Here is a professional man, whose business it is to appraise evidence,
launching a grave charge against a public judicial officer on materials which he must have known to be wholly inadequate to sustain it. At the last
moment under pressure from this Court he brought forward in corroboration an alleged eye-witness of the bribe taking, whose evidence is
transparently false. We wish to make it clear to the profession, if it does not already realise it, that it is misconduct for a professional man not only
to make charges which he knows to be false but charges which he must know he has no reasonable prospect of substantiating. This pleader''s
sannad must be withheld till the end of 1929.