KUMARASAMI CHETTY Vs. KUPPUSAMI CHETTY

JUDGEMENT

(1.) This is an application to revise an order of acquittal passed by the Sub-Divisional Magistrate in appeal in a case in which the accused were convicted by a 2nd Class Magistrate of offences under Sections 147, 355 and 323 of the Indian Penal Code. The Appellate Magistrate found that the charge of rioting could not be sustained upon the evidence and thereupon acquitted the accused of that offence. That acquittal must, in my opinion, stand, as no sufficient reason has been made out for interference with that part of the Order of the Appellate Magistrate. He has acquitted the accused of charges under Sections 323 and 355, on the ground that there had been a valid composition of those offences within the meaning of Section 346, Criminal Procedure Code, before the complainant laid the charge in Court. There are two questions of law which arise in connection with this matter. First of all, a doubt has been expressed by Oldfleld, J., who admitted this application, with regard to a decision of mine in Mahomed Kanni v. Pattani Inayathulla Sahib 31 Ind. Cas. 819 : 39 M. 946 : 2 L.W. 1200 : 18 M.L.T. 602 : 16 Cr.L.J. 803 in which it was laid down that it was not necessary for Section 345, Criminal Procedure Code, to operate that the complainant, after the composition has been arrived at, should still be of the same mind and join the accused in asking the Court that the case should be dismissed as there has been a valid composition. Once there has been a composition of an offence compoundable under the Criminal Procedure Code, the matter is at an end and the person injured cannot afterwards effectively resile from the agreement If he chooses to do so, it is for the Court to enquire into the allegation of the accused that the offence was compounded out of Court and if it finds that it was so compounded, to acquit the accused under the provisions of Section 345. In holding this view I followed a ruling of the Calcutta High Court in Murray v. Queen-Empress 21 C. 103 : 10 Ind. Dec. (N.S.) 701. There is also another ruling of the same Court, Kusum Bewa v. Bechu Bewa 3 C.W.N. 322 which proceeds upon the same principle. Both the learned Public Prosecutor and the learned Counsel who appealed for the petitioner urged no arguments against the decision in Mahomed Kanni v. Pattani Inayathulla Sahib 31 Ind. Cas. 819 : 39 M. 946 : 2 L.W. 1200 : 18 M.L.T. 602 : 16 Cr.L.J. 803 and on giving the question my best consideration again, I do not find any sufficient reasons for taking a different view.

(2.) The next point of law that has been discussed relates to the question whether a composition, which takes place before any complaint has been laid in Court by the person injured, is covered by the provisions of Section 345. In its first part, the section says that the offences described in the table attached, may be compounded by the persons mentioned in the 3rd column of the table. Looking at the 3rd column, we find that the persons who can com-pound these offences are, generally speaking, the persons injured and not a person who has already laid a charge in Court. When the person injured has entered into a composition, that composition is complete, and paragraph 6 of the section lays down what the effect of such a composition is. It says that "the composition of these offences tinder this section shall have the effect of an acquittal of the accused." It is argued that the use of the words offence and accused shows that the composition which is contemplated is ore arrived at after a complaint has been laid and there is an accused person before the Court. I cannot accept this argument as at all sound. Aft offence is complete when the acts constituting it have been committed, apart from whether any complaint or charge has been laid before the Court or not. The allusion to the accused in paragraph 6 of Section 345 only describes his character at the time of the trial when the question of the effect of the composition is under consideration. As regards certain classes of offences which may be compounded, the Legislature provides that they may be compounded only with the permission of the Court. In those cases, the operation of the composition is necessarily suspended until the Court sanctions it. But in the other cases, no such permission is needed and no reason is apparent to me or has been suggested why the Legislature having permitted certain classes of offences to be compounded by the parties themselves without any reference to Court, should insist that that composition should be arrived at after the person alleged to have committed the offence has been brought before the Court. In the absence of clear language showing that that was the intention of the Legislature, I should not be prepared to impute to it any such intention. I think it is quite clear upon the interpretation of Section 345 that the contention on behalf of the complainant on this point cannot be sustained. It is unnecessary, therefore, to discuss the English Law on the subject to which some reference has been made at the Bar. But I may point out that so far as I have been able to go into the matter, the case of Keir v. Leeman (1844) 6 Q.B. 308 : 13 L.J.Q.B. 359 : 8 Jur. 824 : 115 E.R. 119 : 66 R.R. 392 supports the view which I have indicated as the ore adopted in the Criminal Procedure Code rather than otherwise. This was a judgment of Lord Denman, C.J., and he after reviewing the cases at some length laid down the following proposition on the subject of compromise of offences--"We shall probably be safe in laying it down that the law will permit a compromise of all offences, though made the subject of a criminal prosecution, for which offences the injured party might sue and recover damages in an action. It is often the only manner in which he can obtain redress. But, if the offence is of a public nature, no agreement can be valid that is funded on the consideration of stifling a prosecution for it." The exact point we have to consider here was not. before the learned Judges in that case, but the proposition seems to imply that a composition of an offence of a particular description would not be the less valid because it took place before any complaint was laid in Court. Then the exception to Section 214 of the Penal Code exempts from the provisions of Sections 213 and 214 cases of compounding offences which may be lawfully compounded. If the contention submitted on behalf of the prosecution in this case were sound, the compounding of particular offences dealt with under sections, 213 and 214, Indian Penal Code, would be no offence if the compounding took place before the charge was laid. It seems to me that this would be an untenable proposition.

(3.) On the facts, however, of this case, I am not satisfied that the Sub-Divisional Magistrate quite clearly realised whether there was a completed agreement or composition" within the meaning of Section 345, Criminal Procedure Code. It appears that there was an arbitration and the arbitrator decided after some parley that accused No. 1 was to pay to the complainant Rs. 300. It is argued on behalf of the complainant that he did not accept this composition and had not even agreed to the arbitration. The Sub-Divisional Magistrate does not seem to have arrived at a clear conclusion on these points. A further question arises as to whether the Rs. 300 was to be actually paid before there was any completed composition within the meaning of Section 345; or whether the complainant was satisfied with the promise of the accused to pay that amount. The amount was not actually paid before the complaint was lodged in Court. Unless it is found that the com-pounding was completed before the complaint was made, any incomplete agreement would not amount to an actual acquittal within the meaning of the law. I may say, speaking for myself, that I should ordinarily be very reluctant to interfere in a case of this nature. But there is no finding of the Appellate Magistrate on the subject of the charges under Sections 323 and 355 of the Penal Code, the acquittal of the accused of these charges being based merely on an alleged composition. The facts found are not enough to show that the Sub-Divisional Magistrate had in this connection quite clear before his mind s eye the elements which would be necessary for a complete and valid composition. I would, therefore, set aside the order acquitting the accused of the charges tinder Sections 323 and 355 of the Penal Code and remit the appeal to be re-heard and disposed of by the Appellate Magistrate on these charges in the light of the above observations. Napier, J.