BANTASINGH Vs. KABAL SINGH

JUDGEMENT

(1.) BANTA Singh filed a complaint under Sections 307. 324 and 325, Indian Penal Code on January 21. 1969 against Kabal Singh in the Court of Shri Narinder Sineh. Magistratp First Class. Patti. Finding that prima facie case had been made out against the. accused, notice was issued to him. Hp was proceeded against for offences under Sections 307. 323 and 325. Indian Penal Code. Offence under Section 307. Indian Penal Code be-ins exclusively triable by Court of Session, the Magistrate had to follow the procedure provided in Sections 208 to 213 of the Code of Criminal Procedure. As provided in Section 208. Indian Penal Code, the Magistrate had to examine not only the witnesses produced by the complainant in support of the complaint but also had to record evidence as may have been produced on behalf of the accused. Under Section 211 of the Code of Criminal Procedure, the accused was never required to supply list of witnesses to be examined by him and the Magistrate never applied his mind and considered the question of summoning and examination of the witnesses which the accused could produce in defence. He drew up the charge against the accused and committed him for trial only on the basis of the prosecution evidence produced before him.

(2.) AT the trial, an objection was taken on behalf of the accused under Section 208 (1) of the Code of Criminal Procedure that commitment proceedings and commitment order resulting therefrom were vitiated inasmuch as the Magistrate had not examined two witnesses of the complainant, namely Lachhman Singh and the complainant himself particularly when their names find mention in the list of witnesses filed on behalf of the complainant. This objection prevailed with the Additional Sessions Judge.

(3.) REFERENCE to the relevant sections of the Criminal Procedure Code admits of no doubt that the view taken by the Additional Sessions Judge is fully called for. Under Section 208 (1), the Magistrate had to examine all the evidence for the prosecution and the defendants. After the evidence on behalf of the complainant had been recorded, the Magistrate Under Section 211 was bound to require the accused to supply orally or in writing list of persons, whom he wished to be summoned to give evidence on his behalf. This provision of law is mandatory as it has got to be complied with. The accused was never asked to supply any such list. As required by Section 212 of the Code, the Magistrate was to apply his mind to the necessity of summoning and examining the witnesses named by the accused, in the list to be supplied under Section 212 of the Code. No list having been called for from the accused under Section 211. the Magistrate did not and could not exercise his power under Section 212 of the Code.