LAWS(SC)-1963-12-34

RAMNARAYAN MOR Vs. STATE OF MAHARASHTRA

Decided On December 16, 1963
RAMNARAYAN MOR Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) A police report was lodged in the Court of the Magistrate First Class, Akola, against the appellants and fifty-five others on charges for offences punishable under Ss. 406, 408, 409, 120-B and 477-A Indian Penal Code. The Investigating Officer furnished the accused persons with copies of documents which are required by S. 173(4) of the Code of Criminal Procedure to be furnished. At the commencement of the enquiry, the public prosecutor informed the Court that the evidence in the case being "mainly documentary" the prosecution did not desire to examine any witnesses at the stage of the committal proceeding. After the arguments on behalf of the state and the accused were heard, an application was submitted by the prosecutor that the accused be examined by the Magistrate under S. 207-A (6) of the Code of Criminal Procedure. The application was granted by the Magistrate after rejecting the objections raised by some of the accused and the accused were ordered to remain present in Court for their examination under S. 207-A sub-ss. (6) and (7). Against that order the appellants moved the High Court of Bombay in revision, but without success. With special leave, the appellants have appealed to this Court.

(2.) The appellants say that in enquiry for commitment to the Court of Session the accused person can be asked to explain circumstances appearing against him only from the oral evidence recorded under S. 207-A (4), and not from circumstances appearing from the documents furnished under S. 173(4) of the Code.

(3.) A brief review of the provisions relating to proceedings for commitment of the accused to the Court of Session may be useful in considering the plea of the appellants. The Court of Session has except in cases expressly provided in the Code no power to take cognisance of a case directly on a complaint or a report of a police officer or on its own motion. The case must be committed by a Magistrate competent in that behalf. Commitment under the Code predicates some enquiry into the case for the prosecution by a Magistrate who must be satisfied that there is a prima facie case against the accused. The enquiry is calculated to serve a dual purpose to give to the person accused of the serious offence with which he is charged information about the case together with the nature of the evidence with which it is sought to be established, and at the same time to eliminate cases in which there is no reasonable ground for conviction. For this purpose, under the Code of Criminal Procedure as originally enacted in all cases exclusively triable by the Court of Session, or where in the opinion of the Magistrate the case ought to be tried by such Court, witnesses intended to be examined before the Magistrate, documents on which the prosecution sought to rely were duly proved and tendered in evidence and if the Magistrate was satisfied that there was sufficient ground for committing the accused for trial, a charge was framed on which the accused was committed for trial. But this procedure was often found cumbrous and led to great delay in the trial of criminal cases, without affording any real compensating advantage to the accused at the trial. The Legislature with a view to secure expeditious disposal of cases tried by the Court of Session, incorporated by Act 26 of 1955 S. 207-A, which prescribed for inquiry in proceedings commenced on the report of a police officer, a simpler procedure while maintaining the original procedure for commitment of cases commenced otherwise. Simultaneously with the incorporation of S. 207-A provision was incorporated in S. 173(4) imposing a statutory obligation upon the police officer to furnish or cause to be furnished before the commencement of an enquiry or trial, copies of the police report, first information report, and of all other documents or relevant extracts thereof on which the prosecution proposed to rely, including statements and confessions recorded under S. 164, and statements recorded under S. 161 (3) of the Code. The new scheme for enquiry in proceedings for commitment commenced on police report is briefly this: on receiving a report of a police officer, the Magistrate fixes an early date for holding the enquiry, and if before the date fixed the prosecutor applies for process to compel attendance of witnesses or production of documents or things he may do so. After satisfying himself at the commencement of the enquiry that the accused has been furnished with the documents referred to in S. 173(4), the Magistrate records evidence of persons produced by the prosecution as witnesses to the actual commission of the offence, and if the Magistrate is of opinion that it is necessary in the interest of justice to take the evidence of other witnesses he may take such evidence, the accused having liberty to cross-examine all such witnesses examined by the prosecutor or by the Court. All the documents on which the prosecutor seeks to rely in support of the case for the prosecution, statements of all witnesses recorded in the course of investigation by the Investigating Officer, report of the Police Officer, the first information, and confession and statements, if any, recorded under S. 164 Criminal Procedure Code are made available to the accused. Witnesses to the actual commission of the offence if produced by the prosecutor and witnesses called at the instance of the Magistrate are also examined in his presence. The object of these provisions is manifestly to give full information to the accused about the entire pattern of the prosecution case. The documents of which copies are supplied to the accused and the oral evidence of witnesses examined before the Magistrate forms the record of the Magistrate. These documents together with the examination of the accused the list of witnesses furnished by the accused, which form the record of the enquiry, together with the charge have to be sent to the Court of Session. If the order of commitment is erroneous on a point of law, it may be quashed by the High Court in exercise of its jurisdiction under S. 215 of the Code on a consideration of this record. The order of discharge may in appropriate cases be revised in exercise of the revisional jurisdiction by the Court of Session or the High Court on the same record.