JOTI PRASAD Vs. EMPEROR

JUDGEMENT

(1.) THIS is a reference by the learned Sessions Judge of Saharanpur, in deciding which we have had the advantage of hearing the point very satisfactorily argued by Counsel on both sides. The essential fasts are these. A Sub Inspector of Police, finding himself in a certain village in the north of the Saharanpur District, received information that persons who had been concerned in a number of dacoities in that neighbourhood, and who had recently committed a dacoity in a village about two miles off, had been seen in a forest tract in his neighbourhood. He endeavoured to get a number of villagers to join him in an expedition into that forest for the purpose of discovering the whereabouts and effecting the arrest of these dacoits, With this object in view he called upon Joti Prasad, the local agent of an absentee Zemindar, to join him and to bring with him or, in the alternative, to lend him the use of a gun which was kept in the Zemindar s house under a license personal to the Zemindar. He also sailed upon two other villagers, Ishri and Agdi, to join him. These three men refused to accompany the Sub-Inspector on his expedition and Joti Prasad further refused to lend the Sub Inspector the use of the gun. The re- Bait was that no sufficient number of villagers volunteered to join the Sub- Inspector and that the latter gave up his intended expedition. Joti Prasad and Ishri and Agadi have been convicted by a Magistrate under Section 147 of (he-Indian Penal Code of having intentionally omitted to give assistance to the Sub-Inspector which they were bound by law to render or offer. Whatever obligation lay upon these persons under the law is defined and limited by Section 42 of the Code of Criminal Procedure. According to that section, as applied to the fasts of this case, they were bound to assist the Sub-Inspector reasonably demanding their aid in the taking of any dacoits or suspected dacoits whom that officer was authorised by law to arrest. The Magistrate having convicted all three men and passed sentences of fine, the learned Sessions Judge of Saharanpur has referred the case to this Court, being of opinion that the convictions are not in law sustainable. Having heard arguments on both sides we have some to the conclusion that the learned Sessions Judge is substantially right. Cases of this sort must be carefully considered on their own individual facts, it would be easy to suggest case s in which a refusal to render active assistance in the arrest of an absconding criminal, or to place at the disposal of a responsible Police Officer material assistance, such as the use of a firearm or of a bicycle or other means of locomotion urgently required by the circumstances of the ease, might involve a criminal liability. We think the learned Sessions Judge has put his finger on what is the real weakness in. the case for the prosecution, when he says that the Sub-Inspector s request was for assistance in finding and arresting a number of unknown persons, whose precise whereabouts were also unknown at the time when the request for assistance was made. Obviously, the law does not intend that Police Officers should have a general power of calling upon members of the public to join them in doing the work for which they are paid such as tracing out the whereabouts of an absconding criminal or collecting evidence to warrant his conviction. Taking, the facts of the present case as they stand, and applying them to the precise word) of Section 42 of the Code of Criminal Procedure, we think that the convictions in this case were bad, because the assistance of the applicants in revision had not been invited, to assist the Police Officer in the taking of any parsons within the meaning of that section. The correct way of looking at it is that they had been asked to join in a sear oh for the whereabouts of certain persons, with a view to their arrest in the event of the search proving successful. We think this is a sufficient ground on which to dispose of the reference. We accept, accordingly, the reference of the learned Sessions Judge, set aside the conviction and sentence in this case and direst that the fines imposed upon Joti Prasad, Ishri and Agdi, if paid, be refunded. Conviction set aside.