Section 126(2) in The Evidence Act, 1977 (1920 A.D)
(2)any fact observed by any barrister, pleader, attorney and vakil, in the course of his employment as such, showing that any crime or fraud has been committed since the commencement of his employment.It is immaterial whether whether the attention such barrister, pleader, attorney or vakil was or was not directed to such fact by or on half of his client.Explanation. - The obligation stated in this continues after the employment has ceased.Illustrations(a)A, a client say as to b, an attorney - "I have committed forgery and I wish you to defined me".As the defence of a known to be is not a criminal purpose, this communication is protected from disclosure(b)A, a client, says to b, an attorney - "I wish to obtain possession of property by the use of a forged deed on which I request you to sue."The communication, being made in furtherance of a criminal purpose, is not protected from disclosure(c)A, being charged with embezzlement, retains B, an attorney, to defend him. In the course of the proceeding, B observes that an entry has been made in A's account book, charging A with the sum said to have been embezzled, which entry was not in the book at the commencement of his employment.
