NANUREDDIGARI LAKSHMIREDDY Vs. UGRANAPALLI MUNI REDDY

JUDGEMENT

(1.) On examining the record of C.C. No. 504 of 1929, the Sessions Judge of Chittoor, acting under Section 436, Criminal Procedure Code, directed further inquiry and returned the case to the Original Court, that of the Stationary Sub- Magistrate of Tirupathi. Meanwhile there had been a change of Magistrates and the new Magistrate after posting the case for inquiry, framed a charge without re- examining the witnesses already examined. Thereupon the accused petitioned the District Magistrate of Chittoor, who transferred the case, holding that the procedure adopted by the Sub-Magistrate was illegal, and diametrically opposed to the authoritative rulings. The learned Magistrate has not cited these rulings, but reserved them for a separate instruction to the Sub-Magistrate, a course that cannot be commended, because it leaves the parties and the revisional Court entirely in the dark. However, the learned Public Prosecutor says that the rulings relied upon are Queen-Empress V/s. Hasnu (1884) I.L.R. 6 A. 367 and Ram Dial v. Emperor (1912) 13 Cr. L.J. 255.

(2.) In Queen-Empress V/s. Hasnu (1884) I.L.R. 6 A. 367 a District Magistrate himself conducted a further inquiry into a case discharged by a Deputy Magistrate and framed a charge upon the evidence recorded by the Deputy Magistrate. This was held to be irregular.

(3.) In Ram Dial V/s. Emperor (1912) 13 Cr. L.J. 255, which is also an Allahabad case, it is ruled that further inquiry means that the evidence should be taken de novo, and does not contemplate a mere re-perusal of evidence already recorded. This latter case carries no authority in Madras for it is opposed to the Full Bench decision in Queen- Empress V/s. Balasinnathambi (1891) I.L.R. 14 M. 334 : 1 M.L.J. 343 (F.B.), where the matter is very clearly discussed by Shephard, J. The question is how far the matter is covered by Section 350, Criminal Procedure Code. A Magistrate has recorded the evidence in an inquiry, ceases to exercise jurisdiction, and is succeeded by another Magistrate who has jurisdiction ; may the Magistrate so succeeding act on the evidence recorded by his predecessor? The learned Public Prosecutor would draw a distinction between cases where there has been a change of Magistrates in the course of the inquiry in the original Court, and where the inquiry has been closed by one Magistrate in the original Court by an order of discharge, and then reopened by the Sessions Judge when another Magistrate has succeeded. This circumstance does not seem to carry the case out of the purview of Section 350. It is the same inquiry until, on framing the charge, the proceedings become a trial, and the fact that there was an erroneous order of discharge, set aside by the Sessions Judge, is a mere incident in the course of that inquiry. When an inquiry was transferred from one Magistrate to another it was held to be the same inquiry, and Section 350 was applied (Palaniandy Goundan v. Emperor (1908) I.L.R. 32 M. 218, following Mohesh Chandra Saha V/s. Emperor (1908) I.L.R. 35 C. 457) and it is very doubtful whether, in the light of these rulings, Queen-Empress V/s. Hasnu (1884) I.L.R. 6 A. 367 (where the District Magistrate in effect transferred the case to his own file) is still good law.