BADRI PRASAD Vs. JHAMMAN

JUDGEMENT

(1.) This is an application in revision against an order passed by the learned Sessions Judge of Budaun rejecting an application for revision of an order of acquittal under Secs.193 and 199, Indian Penal Code. It appears that one Jhamman was being tried before tahsildar- Magistrate for an offence under Section 323, Indian Penal Code, and While the trial was pending Jhamman made an application to the District Magistrate asking that the case should, be transferred from the Court of the tahsildar on the ground that the tahsildar was siding with the complainant who was an influential person, and that the tahsildar had openly stated in Court that if the accused did not pay Rs. 100 as compensation to the complainant he (the tahsildar) would convict him. The District Magistrate obtained an affidavit from Jhamman in support of these allegations and then called for a report from the tahsildar from which it appeared that the allegations made by jhamman were false. The District Magistrate accordingly rejected the application for transfer and ordered that Jhamman should be prosecuted under Secs.193 and 199 Penal Code. When Jhamman was tried for the offences mentioned above, the trial Court found on the strength of certain rulings of this High Court that even if the facts alleged in the -affidavit were false nevertheless he was immune from prosecution. Thematter was taken up to the Sessions Judge in revision but he also came to the conclusion, in view of the authorites cited that the accused had been rightly acquitted.

(2.) For the applicant a case decided by a single Judge, Baddu Khan V/s. Emperor , has been relied upon and it is directly in point. In that case it was held that according to the practice approved by the Allahabad High Court an accused person can legally tender his own affidavit in support of an application for transfer, whether the affidavit is tendered and the application made in a subordinate Court or in the High Court, and he can be prosecuted in rtegard to any false statement made in the affidavit. Several other rulings have been cited which take the same view, namely, Ghulam Muhammad V/s. Emperor AIR 1922 Lah. 113, Emperor V/s. Pir Qadir Shah AIR 1925 Lah 312 Mt. Allah Wasai V/s. Emperor AIR 1926 Lah 12. On. the other hand we have a ruling of two Judges of this Court, in Emperor V/s. Matan [1911] 33 All 163, which clearly supports the view taken by the two Courts below to the effect that the accused is immune from any prosecution in respect of any false statement which he may make in an affidavit supporting his application for transfer. The same view was taken by single Judges of this Court in Emperor v. Bindeshri Singh [1906] 28 All 331 and Ram Prasad V/s. Emperor 1912 35 All 58. As there is a clear conflict of opinion between the decisions of this High Court and one of the decisions is by a Bench of two Judges, I refer the case to a Bench of two Judges as it would not be proper for me to dissent from the judgment of a Division Bench of this Court; Pullan, J.

(3.) This is an application made by one Badri Prasad for revision of an order of acquittal passed against Jhamman in a case of perjury. Jhamman was accused of some petty offence in the Court of the Tahsildar Magistrate. He swore an affidavit in connection with an application for transfer of the case, in which he made certain allegations about the presiding officer. It is in respect of this affidavit that he was prosecuted for offences under Secs.193 and 199, I.P.C.