SADANANDA JASH Vs. SHIBAKALI HAZRA

JUDGEMENT

(1.) This Rule was issued at the instance of a school-master against an order of the Additional District Magistrate of Burdwan acquitting the" opposite party of an offence under Section 504, Penal Code. Although it is a revision I have been compelled by Mr. Panchanan Chaudhuri with his usual eloquence to hear what was really a full appeal on facts and law against the acquittal. I am of the same opinion as the learned District Magistrate and hold that the accused was rightly acquitted.

(2.) Briefly the facts are that between the complainant's brother and the accused there was a criminal case over a land dispute and In the course of a conversation in connection therewith for arriving at a compromise of the case before the Head Master of the school an occurrence took place. The learned District Magistrate points out that the only reliable witness in the case Is the Head Master who being the head of an educational institution deserves to be fully believed. The Head Master's version is that in the course of the conversation in a very mild manner the accused told the school master "Apni nichhe katha bol-chhen" (you are telling a lie). For this the school master rushed to the Criminal Court and filed a complaint under Section 504, Penal Code. The learned District Magistrate exercised his commonsense and acquitted the accused though a Magistrate of the second class had convicted him.

(3.) One of the first principles of law is 'de minimis non curat lex'. This has found expression in Section 95, Penal Code which enacts that