JOSEPH Vs. ANCHALO FERNANDEZ

JUDGEMENT

(1.) CALENDAR Case No. 2281 of 1123 was tried by the stationery Second Class Magistrate, Trivandrum City. The case was started at the instance of the complainant whose child, aged 21/2 years, was said to have been knocked down by the accused, who was riding on a motor cycle. The charge against the accused was under S. 277 and 337 of the Travancore Penal Code. On 25. 7. 1124, to which date the case was posted after it had become partheard, the complainant's name was called and he was not present. For that reason, the magistrate acquitted the accused under S. 244 of the Travancore Criminal procedure Code. This revision case is from the order of the Magistrate.

(2.) THE learned counsel appearing for the complainant petitioner states that the complainant is a public servant, that his evidence was already recorded on a previous date when the case came on for hearing and that his personal attendance was not necessary on the date on which the order of acquittal was passed by the Magistrate. It appears from the order of the court below that the complainant was represented by Advocate. It is stated that the Advocate was present when the case was called. According to the proviso to s. 244, "where the complainant is a public servant and his personal attendance is not required, the Magistrate may dispense with his attendance, and proceed with the case". THEre is nothing said in the order of the magistrate as to whether the personal attendance of complainant in this case was necessary on the date on which he acquitted the accused under S. 244. It is represented that on the same date sometimes after the accused was acquitted, there was a petition presented on behalf of the complainant for dispensing with his personal attendance in court as he was engaged in discharging his duties as a public servant. Since that petition was presented after the acquittal of the accused, it was merely recorded and no orders were passed on it.