EMPEROR Vs. JOSEPH ABDULLAHI

JUDGEMENT

(1.) THESE are three revision applications in which the accused were convicted under Rule 6(5) of the Defence of India Rules, 1939, the charge against them being that they were found within a prohibited area. They are all Jewish merchants and they all pleaded guilty. In each case the learned Chief Presidency Magistrate merely recorded a plea of guilty, and did not record the plea in the language used by the accused as he should have done, and in each case he inflicted a sentence of three months' rigorous imprisonment. A fourth case came before this Court in the course of the present week, which has not yet been decided, in which the same sentence was imposed by the learned Chief Presidency Magistrate, although in that case the circumstances were quite different.

(2.) THESE offences under the Defence of India Rules may obviously differ very much in their gravity, and they cannot be dealt with by any rule-of-thumb sentence. If there is any reason for supposing that a man has entered a prohibited area with a view to obtaining information which might be useful to the enemy, he would deserve a severe sentence. Again, if a man has entered a prohibited area knowing full well that it is prohibited, having climbed over a fence or eluded a sentry or done something of that sort, he would deserve a more severe sentence than a man who has entered a prohibited area without appreciating that it is a prohibited area. The prohibited areas in these case's were areas in the docks, and admittedly some of the entrances into the docks were not guarded, and there was no evidence before the learned Magistrate as to whether any notice was given that these areas were prohibited areas. We are told by the learned Government Pleader on the instructions of the Police Sub-Inspector that notices were put up in English, Marathi and Hindustani, stating that the particular area was a prohibited area. The learned Chief Presidency Magistrate does not seem to have made any inquiries into the antecedents of the accused, and in Revision Application No.174, we stood the matter over in order that the police might make inquiries, because in that case the accused said that he was a merchant from Aden and was looking for a shipping agent with a view to sending goods by sea to Aden. But he did not make that statement when, he was arrested by the Deputy Inspector, nor has he mentioned the name of the agent for whom he was looking; nor given any particulars of the goods he wished to send, nor the name of the person to whom he was proposing to send them. Therefore, we thought his statement unreliable, and we wanted to know whether there was anything known against him. If there was reason for supposing that he entered the prohibited area for a definitely unlawful purpose, he would deserve a severer sentence than three months.

(3.) BUT people must clearly understand that if they wander about prohibited areas, they will be liable to be dealt with severely. We are not laying down any rule that sentences of imprisonment shall not be imposed in such cases. At the same time it must be borne in mind that sentencing first offenders for offences of this type to a term of imprisonment is a very good way of manufacturing criminals for the future.