EMPEROR Vs. BHAVDU DHONDU

JUDGEMENT

(1.) THIS is an application by the Government of Bombay for revision of an interlocutory order passed by Mr. Varley, the Sessions Judge of Khandesh, postponing the trial of a certain Sessions case on the ground- that in the Judge s opinion the commitment for trial to his Court was illegal. That opinion was based upon the view that the Mamlatdar s Court constituted under Bombay Act II of 1906 is not a civil Court within the meaning of Section 476, Criminal Procedure Code. We are of opinion that there is a uniform current of decisions by this Court adverse to the view which the Judge below took: see, for instance, In re Savanta (1880) I.L.R. 5 Bom. 137; Bhagwandas v. Jedu (1902) 4 Bom. L.R. 970; Narayan v. Tukaram ; and Purshottam v. Mahadu . We are further of opinion that there is nothing in the provisions of the present Act of 1906 to suggest that the decisions of this Court, such as In re Savanta, require any amendment or reconsideration. We must, therefore, set aside the order made by the Sessions Judge and direct him to proceed with the trial in accordance with law.