MANNASINGH Vs. STATE

JUDGEMENT

(1.) The Additional District Magistrate, Bhind, in case No. 151 of 1957, convicted the two applicants (the Driver and the Conductor of a Bus No. MBA 1032) under Section 42(1) read with Section 123 of the Motor Vehicles Act and sentenced them to a fine of Rs. 20/- each. Against their conviction and sentences they went in revision before the Sessions Judge who disallowed it. Now they have come up in revision before the High Court.

(2.) Both the courts below have found that the Bus was overloaded. This is a question of fact and there is nothing on the record to disturb the concurrent finding.

(3.) The only point of law pressed before me is that under Section 42(1) read with Section 123 of the Motor Vehicles Act, its owner should be fined and not the Conductor or the Driver. On a common sense view of the question, I find that the argument is unacceptable. If the conductor and the Bus Driver conspired together and over-loaded a bus, I can see no reason why the owner should be punished unless, of course, it is proved (which has not been done in this case) that the over-loading was done at the instance or with the approval of the owner. Criminal Jurisprudence does not recognise the principle of vicarious liability; the master cannot be punished for the act of his servant, unless the master abetted it or there is some legislative enactment which provides otherwise. The maxim of qui facit per alium, facit per so, which means that he who acts through another is deemed to act in person is a doctrine of Civil, law and does not belong to the domain of Criminal Jurisprudence.