EMPEROR Vs. BABAJI GIRGAUDA

JUDGEMENT

(1.) It was irregular on the part of the Magistrate before whom the applicants, now before us, were tried, to have used as evidence the statements made by the witnesses to the Chief Constable during the Police investigation, without complying with the provisions of the law. Section 162, Criminal Procedure Code, lays down that " no statements made by any person to a police officer in the course of an investigation under this Chapter shall, if taken down in writing, be signed by the person making it, nor shall such writing be used as evidence"; and it also provides "that when any witness is called for the prosecution whose statement has been taken down in writing as aforesaid, the Court shall, on the request of the accused, refer to such writing and may then, if the Court thinks it expedient in the interests of justice, direct that the accused be furnished with a copy thereof and such statement may be used to impeach the credit of such witness in manner provided by the Indian Evidence Act, 1872." Here neither the section cited nor the Evidence Act was borne in mind by the Magistrate. The way in which the Magistrate made use of the statements made before the Chief Constable was this. He acquitted those of the accused before him whose names had not been mentioned by any of the witnesses to the Chief Constable during the Police investigation. It is contended before us by the learned Counsel for the complainant and the learned Sessions Judge whose judgment in appeal is now before us in revision is of opinion, that the accused whom the Magistrate convicted were not prejudiced by the irregular procedure adopted. But the prejudice is clear when as a result of the perusal of the statements made to the Chief CoDstable, some of the accused were acquitted because their names did not appear in them and the rest were convicted. The necessary inference is that as to the latter the Magistrate was influenced by the fact that the statements of the witnesses examined before him were corroborated by the statements made before the Chief Constable, whereas the law directs that they cannot be used in evidence unless they are admitted in accordance with the provisions of the Indian Evidence Act and of the Criminal Procedure Code. Here the accused had never any opportunity of cross-examining any of the witnesses for the prosecution as to those statements.

(2.) In his appellate judgment the learned Sessions Judge admits the irregularity, but as we have already pointed out, he seems to be of opinion that the said irregularity could not havo prejudiced the accused whom the Magistrate convicted. For the reasons given we are of opinion that the accused were prejudiced and having regard to the explanation to Section 537 of the Criminal P. C., we are bound to presume tinder the cir- cumstances of this case that there was a failure of justice, so far as the trial before the Magistrate was concerned.

(3.) Then the question is whether there is an error of law or any exceptional circumstance to call for our interference with the decision of the learned Sessions Judge under our revisional jurisdiction.