MAJIBAR RAHMAN Vs. MUKTASHED HOSSEIN

JUDGEMENT

(1.) The appellant before us was the gomastha of the respondent. He was prosecuted by the respondent for criminal breach of trust under Section 408 of the Indian Penal Code in respect of certain moneys collected in the course of his duty. The Magistrate before whom the case was being tried, suggested, after haying drawn up a charge, that the matter was one which might appropriately be settled out of Court. Accordingly the matter was settled out of Court. The appellant executed a mortgage-bond for the amount embezzled, and, though the withdrawal of the criminal prosecution is not mentioned in the instrument as forming part of the consideration, the prosecution was in fact dropped by the respondent after the execution of the deed, and the appellant was then acquitted or discharged. The suit out of which this appeal arises, was afterwards brought upon the mortgage-bond executed in the circumstances just described, and it has been decreed by both the Courts below. The defendant has now preferred this second appeal to the High Court.

(2.) In my opinion, the appeal clearly must be allowed. The lower Appellate Court has held that no general rule as to what is, or what is not, contrary to public policy can be, or has been, laid down, and, relying on Nubbee Buksh v. Hingon (1867) 8 W. R. 412 has declared that its conscience felt no repugnance towards the agreement between the respondent and the appellant, and that it entirely failed to see any danger to the public good therein. Now, the case cited by the learned District Judge stands, as far as I know, absolutely alone, and it appeal s to me to run counter to the trend of all authority. It is a case, moreover, of 1867, that is to say, of a time when the law on the subject had not been codified V (sic) Indian Contract Act of 1872, and when the Code of Criminal Procedure in force contained no provision, such as that to be found in Section 345 of the present Code, for the compounding of offences. The law, therefore, as to when there might be a compromise in a criminal case was not settled, and the law as to agreements contrary to public policy was probably equally unsettled. But now we have for our guidance Section 345 of the Code of Criminal Procedure of 1898 and Section 23 of the Indian Contract Act of 1872 with its Ill. (h), and there can, so far as I can see, be no doubt as to what the legal position is.

(3.) The broad principle is laid down by Lord Westbury in Williams v. Bayley (1866) L. R. 1 H. L. 200, 220 a decision to which the learned District Judge has himself referred, although he seems to have failed to appreciate its effect. If a criminal case is declared to be non- compoundable, then it is against public policy to compound it, and any agreement to that end is wholly void hi law. Criminal breach of trust is (see Section 345 of the present Code of Criminal Procedure) non-compoundable either with or without the sanction of the Court. Kelr v. Leeman and Pearson (1844) 13 L. J. Q. B. 359 which was affirmed by the Exchequer Chamber in Keir v. Leeman (1846) 9 Q. B. 371 and followed by the Court of Appeal in Windhill Local Board of Health v. Vint (1890) 45 Ch. 354 is ample authority for holding the view that the circumstance that the Magistrate wrongfully suggested or sanctioned the compromise makes no difference whatever. And Jibe principle, established by Collins v. Blantern(1765) 1 Snaith L. Cas. 11th Ed. 369 that illegality may be pleaded as a defence to an action on a bond, has been so often recognised and is so well settled that it would be useless to enter into any discussion regarding it.