SHIVARAJVEERAPPA PURAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions raise a common question relating to be the validity of the order made by the Principal Munsiff and Judicial Magistrate First Class, Haveri, under Section 323 of the Code of Criminal Procedure.

(2.) The matter arises in this way: The accused were charge-sheeted under Sections 477-A and 420 read with Section 34 of the Indian P.C. The learned Magistrate before whom the charge-sheet was filed, committed the accused to the Court of Session to take their trial in view of the gravity of the offences and the maximum punishment that is provided thereunder.

(3.) In our opinion, the learned Magistrate was wholly in error in making the impugned order. Section 323 has no application to the facts of the case. It provides for the committal of a case which ought to be tried by the Court of Session. This is a case which is not exclusively triable by the Court of Session. The maximum punishment provided for each of the offences is 7 years. Section 29(1) of the Code of Criminal Procedure provides: The Court of a Chief Judicial Magistrate may pass any sentence authorised by law except a sentence of death or of imprisonment for life or of imprisonment for a term exceeding seven years." In view of the above provisions, the Chief Judicial Magistrate is competent to try the case in question. But then, it cannot be said that the Magistrate of the First Class is incompetent to try the case. He could also try such cases, but he cannot pass a sentence of imprisonment for more than 3 years or of fine not exceeding five thousand rupees, in view of the limitation imposed under Section 29(2) of the Code of Criminal Procedure, which reads: The Court of a Magistrate of the First Class may pass a sentence of imprisonment for a term not exceeding three years, or of fine not exceeding five thousand rupees, or of both.