ACHAMBIT MANDAL Vs. MAHATAB SINGH

JUDGEMENT

(1.) The petitioner in this case obtained a Rule from this Court culling upon the District Magistrate of Bhagalpur and also on the opposite party to show cause why the order of the Magistrate, dated the 10th January 1914, and the order of the Sessions Judge dated the 31st March 1914, should not be set aside and such other order made as to this Court may seem fit on the ground that the order of the Magistrate, dated the 10th January 1914, was so irregular as to amount to no trial at all.

(2.) The facts of the case are these. On the 22nd December 1913, a complaint was made by the petitioner against a certain number of persons. The date for the hearing as fixed by the Magistrate was the 16th January 1914. But it so happened that through some mistake or oversight on the part of the Magistrate s peshkar the case was called on for hearing on the 10th of January, i.e., six days before the date actually fixed forbearing. Of course on that date the complainant was absent. The Magistrate thereupon passed an order acquitting the accused under Section 247 of the Code of Criminal Procedure. On the 16th of January, the case was again called on, and then the mistake that was made on the 10th January was discovered for the first time. The trying Magistrate ignored the order of acquittal passed on the 10th January, and went on with the case. The case was taken up from time to time from the 16th January to the 9th Mareh, witnesses were examined, arguments on both sides heard. On the 9th of March 1914, the Magistrate convicted the accused and sentenced them each to one month s rigorous imprisonment and to pay a fine of Rs. 20 each. Thereupon, the accused preferred an appeal to the Sessions Court. The learned Sessions Judge, on the Slat March, passed the following order. "The learned Sub-Divisional Officer by his order of acquittal, dated the 10th January 1914, debarred himself from trying the accused. The reported case of Suresh Chandra Sinha v. Banku Sadhukhan (1905) 2 C. L. J. 622. is exactly parallel. The whole of the trial was, therefore, illegal, as no superior Court was moved to revive the case. I set aside the conviction and sentence and order that the accused be acquitted. The fine, if paid, will be refunded to appellant."

(3.) On the above facts, the first question that arises is whether the order of acquittal passed by the Sub-Divisional Officer, professedly under Section 247 of the Criminal Procedure Code, on the 10th January 1914, was a legal order or a mere nullity. If it was a mere nullity then the trying Magistrate could ignore that order, and ignoring that order could go on with the case which was fixed originally for the 16th and which was also called on for bearing on the 16th when the parties were present. As a matter of fact the trying Magistrate ignoring that order went on with the case, recorded evidence, heard the arguments and then convicted the accused on the 9th March. If it was a nullity then the order of the learned Sessions Judge, dated the 31st March 1914, cannot stand, because the learned Sessions Judge seems to be of opinion that, so long as the order of acquittal passed by the Sub-Divisional Magistrate on the 10th January is not sot aside, it is a bar against the re-opening of the case by the Sub- Divisional Magistrate.