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Judgment
Ralph Benson, J.—Charges of offences punishable under Sections 471, 420 and 511, Indian Penal Code, should be framed against the
accused as the evidence indicates that those offences were committed in Madras. The fact that the person charged with an offence u/s 471, Indian
Penal Code, was himself the forgerer of the document is no reason why he should not be charged u/s 471, Indian Penal Code, especially when, as
in this case, he cannot be charged u/s 467 owing to the latter offence having been committed beyond the jurisdiction of the Court. The forgery
must, of course, be proved in order to establish the offence u/s 471 though it is not itself the subject of a charge.
The extradition of offenders from Travancore to British India is governed by Regulation I of 1906 of His Highness the Maharaja of Travancore
dated the 22nd August 1906 published in the Travancore Government Gazette of the 28th idem.