IKRAMUDDIN Vs. EMPEROR

JUDGEMENT

(1.) In this case the verdict of the Jury clearly cannot stand and the conviction must be quashed. I think it is my duty to order a re-trial for dacoity, if the prosecution think there is evidence of dacoity, or for any act of robbery or violence included in the original charge of dacoity which they think they can prove to the satisfaction of the Jury.

(2.) The ground upon which I quash the conviction is that there was something more than a mere misdirection. There is a finding which, as it stands, convicts the accused of an offence wholly unknown to law. The charge was a charge against nine persons for having taken part in a dacoity themselves in addition to a tenth person who was the approver. It may be that there were other persons who took part in this dacoity and that evidence was laid before the Jury that there were other persons. But it is quite clear that the attention of the Jury was not drawn to such evidence, if it existed, by the Judge in his summing up. He began his charge thus--"This is a case of dacoity." Now a dacoity involves the co-operation of five persons but he did not explain this. He continues: "The prosecution story is that the nine accused and the approver dacoited the shop of one Budhai." He then considers the evidence of the approver, and the evidence in detail against each of the accused in a very careful and clear summing up, which I have no doubt the Jury carefully considered because they showed discrimination in their verdict. But the verdict ultimately returned by the Jury was that seven of the accused were not guilty but only two. Now the accused, who have been convicted, might be guilty of dacoity with the approver and any other persons amounting in number to five or more, although unknown. The other persons might be the other accused even although the Jury were not satisfied that the other accused were the persons, and, therefore, so far as the Jury were concerned they were persons unknown. And if the learned Judge had stopped for a moment to consider the possibility of the Jury reducing the number of guilty persons to less than five and had told the Jury that any one or more of the accused might be found guilty of dacoity if the Jury were satisfied that they had taken part with five or more persons, there could have been no ground for complaint. Similarly if he had gone on to say that if the Jury were not satisfied that five persons ever took part at all, nonetheless they could convict any of the accused of any of the other offences which go to make the offence of dacoity, no complaint could have been made about it. The result is that this Court has before it a conviction of two persons and two persons alone for dacoity, upon a finding by the Jury that the only other persons except the approver who were suggested to have taken part in this dacoity did not take such p Article This is not a mere irregularity; it is a matter of substance. You cannot take part in a dacoity with one person; the number must be at least five. Therefore unless the Jury were satisfied that there were at least five persons in the dacoity and found so by their verdict, they could not lawfully convict two men of dacoity. This is in accordance with the principle laid down in England in Rex. v. Plummer (1902) 2 K.B. 339 ; 71 L.J.K.B. 805 ; 86 L.T. 836 ; 51 W.R. 137 ; 66 J.P. 647 ; 20 Cox. C.C. 243 ; 18 T.L.R, 659, where a conviction was quashed although the accused had pleaded guilty.

(3.) It is also complained, and the Government Pleader concedes it, that so far as the heads of the charge to the Jury in this case are concerned, they do not show that the legal definition was ever explained to the Jury in the sense of making them understand what a dacoity is. If the Judge did so, he has at any rate not made it clear in the heads of charges that he did so. There is a decision of this Court, Emperor v. Baij Nath A.W.M. (1903) 232, where it was held that under Section 367 of the Code of Criminal Procedure a Judge is called upon to show by the heads of his charge to the Jury in what way the law on the subject was explained to the Jury. I agree with that ruling. To hold otherwise might be to render nugatory an appeal to this Court on a question of misdirection, because the Judge might otherwise merely say that he explained the law on the subject, which means no more than what he thought was the correct statement of the law. I may further point out that the authority to which I have just referred lays down that the heads of a charge to the Jury ought to show that the evidence was properly laid before the jury. Before I take leave of the charge to the Jury in this case, I would merely observe that it is not as a general rule a sufficient compliance with Section 367 for a Judge to say in the heads of the charge to the Jury: "I do not propose to discuss the defence. It has hardly been touched in argument." The Pleaders are not infallible and sometimes they do not make the best of their clients case. A Jury, who are not trained in the ways of a Court of Law, might not appreciate the full value of that statement. I think whatever his own opinion of it may be and whatever he may think of the method of the prisoner s Counsel in dealing with his own evidence, the Judge should at any rate state to the Jury accurately the substance of the evidence relied upon by each accused. It is for the Jury and the Jury alone to decide whether that evidence is worthy of consideration.