In Re: Guggilapu Peddaya

Abdur Rahim, J.—The question is whether the conviction of the accused u/s 352, Indian Penal Code, by the Stationary Sub-Magistrate of

Narsapur was bad on the ground that the complainant had, professedly on the same facts, preferred a charge for the same offence. The order

disposing of that case u/s 247, Criminal Procedure Code, had not been set aside. In the first case neither the complainant nor the accused

appeared and the Stationary Sub-Magistrate passed an order ""Complainant absent; disposed of u/s 247, Criminal Procedure Code."" The effect of

Section 247, undoubtedly, is that the order amounts to an acquittal. But it is urged in the letter of reference that Section 403, Criminal Procedure

Code, will not bar a fresh trial, unless the accused had in the first case been tried and he could not be said to have been tried unless he had

appeared in answer to a summons. I do not think I should be justified in confining the effect of an acquittal u/s 247, Criminal Procedure Code only

to cases in which the accused appeared in answer to the summons, when its language clearly does not call for such limitation. The question then is,

what effect is to be given to the word ""trial ""in Section 403 in cases falling u/s 247; Criminal Procedure Code? I should approach the question in

this way Suppose the accused did appear, but the complainant was absent, the Magistrate would be bound, without reference to the merits of the

charge, to acquit the accused: That shows, in my opinion, that the word ""trial"" in Section 403, Criminal Procedure Code, does not necessarily

import decision of the case On the merits so far at least as proceedings u/s 247, Criminal Procedure Code, are concerned, and any other

construction, it seems to me, would render the provisions of the latter section nugatory. The non-mention of Section 247 in the explanation to

Section 403, Criminal Procedure Code, would also show that the latter section was not intended in any way to limit the effect of an order of

acquittal u/s 247. If, therefore, the word ""trial"" in Section 403 does not necessarily imply decision on the merits, I find no reason for saying that an

accused, who has been served with process in a summons case and does not appear, is not entitled to the full benefit of an acquittal when the case

against him has been dismissed u/s 247. I am inclined, therefore, to follow the rulings in Panchu Singh v. Umar Mahomed Sheikh 4 C.W.N. 346;

Kedarnath Biswas v. Adhin Mani 7 C.W.N. 711 and Bishan Dass Ghosh v. Emperor 7 C.W.N. 493. The order of the Head Assistant Magistrate

setting aside the conviction is right. The papers may be returned.