EMPEROR Vs. KALLAPPA DUNDAPPA RUDRANAVAR

JUDGEMENT

(1.) In this case the two accused have been committed to the Sessions Court of Belgaum for trial on charges of offences under Section 4 of the Explosive Substances Act VI of 1908. The Sessions Judge has referred the case to us on the ground that the sanction of Government for the prosecution of the two accused has not been obtained in accordance with Section 7 of that Act. We are asked to quash the commitment in toto, in order that the prosecution may obtain the necessary sanction and begin proceedings afresh.

(2.) Section 7 of the Act in question says :- No Court shall proceed to the trial of any person for an offence against) the Act except with the consent of the local Government or the Governor General in Council.

(3.) It is to be noted that these words are not as wide as some similar enactments in the Criminal Procedure Code. For instance, Section 132 says " No prosecution shall be instituted " with -out the necessary sanction. Secs.195, 196 and 197, Criminal Procedure Code, use the wide language " No Court shall take cognizance of" the offence without the Government sanction. And Section 339 says "No prosecution shall be entertained " without the requisite sanction. In such cases clearly sanction is necessary to the institution or entertainment of the prosecution before a Court can take cognizance of the offence. But Section 7 of the Explosive Substances Act only restrains the Court from proceeding to the trial of any person for an offence under the Act except with this consent.