SHIVNARAIN Vs. STATE

JUDGEMENT

(1.) THIS is a revision petition by one Shivnarain who was challaned along with eight other persons Under Section 366, I. P. C. in the Court of Additional District Magistrate, Shajapur. During the course of proceedings, the learned Magistrate came to the conclusion that an offence Under Section 366 is not made out. The learned Magistrate framed the charge Under Section 494/114, I. P. C. against Shivnarain, petitioner, but discharged the other eight accused.

(2.) SHIVNARAIN filed an application in revision-to the Sessions Judge, Shajapur, who dismissed it The petitioner, Shivnarain, now has oame to this Court and wants me to revise the order passed.

(3.) THE Courts below have obviously overlooked the provisions laid down in Section 198, Cr. PC to the effect that a Court cannot take cogni zance of an offence Under Section 494, I. P. C. except upon a complaint made by some persons aggrieved by such offence. In a recent case ' shrinivasa Aiyar v. Saraswathi Animal' , a Division Bench of Madras High Court observed that though there is no express provision in the Penal Code for the punishment of abetment of an offence punishable Under Section 494 I. P. C. such abetment is punishable with punishment provided for the offence falling Under Section 494, I. P. C. by reason of Sections 109 and 114, I. P. C. Abetment of an offence punishable Under Section 494 is also thus, an offence that falls Under Section 494, I. P. C. within the meaning of Section 198, Cr. PC Their Lordships further observed that the fact that there is no specific provision like Section 195 (4), Cr. PC in Section 198, Cr. PC does not make Section 198, Cr. PC any the less applicable where the charge is abetment of an offence punishable Under Section 494, I. P. C. I respectfully concur with this opinion and I am clear in my mind that in the present case the learned Magistrate could not have framed the charge Under Section 494 read with Section 114 of the I. P. C. against the petitioner unless there was a complaint made by Devisingh, husband of the minor girl, Gomati. The intention of the Legislature plainly is that in the case of bigamy, the aggrieved person must take the initial steps by means of a complaint made to a Magistrate before the latter can take cognizance of the offence.