SAKATI NARAYAN Vs. BHASANI LACHU

JUDGEMENT

(1.) THERE was a Postal Savings Bank Account in the Sub Post Office at Parlakhemundi in the name of one S. Appalswamy. He was seriously ill from 5.10.1969 and ultimately died on 25.2.1970. On 29.11.1969 the accused persons withdrew Rs. 4,000/ - from his Savings Bank Account by forging the withdrawal application. Accused B. Lachu is the sister of the deceased wife of Appalaswamy. Accused Rama Rao is a mail peon in the Parlakhemundi Sub -post Office. S. Narayana, brother of deceased Appalaswamy, lodged F.I.R. on 10.9.1971 in the Parlakhemundi police station for offences under Sections 120 -B, 406 and 467, Indian Penal Code. On 20.12.1971 police submitted final report. S. Narayana filed a protest petition on 23.12.1971 which was treated as a complaint. The Sub -Divisional Magistrate, Parlakhemundi recorded the initial statement the complainant on 3.1.1972 and took cognisance under Sections 406/34 and 467/34, Indian Penal Code and issued summons to the accused persons. It is to be noted that under the Criminal Procedure Code, 1898 (hereinafter to be referred to as the old Code) Section 467, Indian Penal Code is exclusively triable by the Court of Session. Accordingly the learned Magistrate followed the procedure for committal enquiry as provided in Sections 208 to 213 of the old Code. On 24.1.1973 and 25.1.1973 P.Ws. 1 to 3 were examined and the case was adjourned for further evidence of the prosecution. On 30.1.1973 the complainant filed a memo to summon the post master of Parlakhemundi Sub -Post Office to produce the specimen signatures of the deceased Appalaswamy, and to examine Shri Balaram Adhikary, the then Savings Bank Clerk. On 23.2.1973 P.W. 4 was examined. On 26.2.1973 arguments were heard on the application dated 30.1.1973 and another application to the same effect filed on 23.2.1973. After hearing arguments the learned S. D. M. rejected the prayer of the complainant to examine Balaram Adhikary and to summon the post Master, Parlakhemundi Sub -Post Office. Against the order of the learned Magistrate Criminal revision No. 9 of 1973 (G) was filed before the Sessions Judge, Ganjam, which was dismissed on 29.8.1973. This revision application has been filed to set aside the order of the learned Magistrate.

(2.) IF the Criminal Procedure Code, 1973 (hereinafter to be referred to as the new Code) had not come into force, this revision application would have been allowed straightway. The evidence of Balaram Adhikary is very material to the prosecution case and the documents called through the Post Master are also essential. The committal proceeding would have been complete after having those materials before the case would have been committed to the Court of Session.

(3.) SECTION 484 of the new Code, so far as relevant, runs thus : -