In Re: R. Sobhanadri and Others

Kumaraswami Sastriyar, J.—The chief ground urged in appeal is that the accused were prejudiced by the refusal of the Magistrate to allow

them to recall and cross-examine the prosecution witnesses.

The accused were tried for offences under Sections 504 and 352 of the Indian Penal Code and during the course of the proceedings the

Magistrate dismissed the complaint u/s 504 and proceeded with the charge u/s 352.

When a summons-case and a warrant-case are tried together the procedure to be followed is that prescribed for the warrant-case Rajnarayan

Koonwar v. Lala Tamoli Raut ILR (1885) Calc. 91. The accused would therefore have been entitled u/s 256 of the Code of Criminal Procedure

to recall and cross-examine the prosecution witnesses bad the trial on both charges been proceeded with. They could not have anticipated that

during the trial the charge u/s 504 would have been dismissed and it cannot be said that they were in default.

The refusal of the Magistrate to allow the accused to recall and further cross-examine the prosecution witnesses was therefore illegal.

The next question is whether the accused were prejudiced. This is a difficult one to decide as it may be that if cross-examination had been

allowed as provided for in Section 256 of the Criminal Procedure Code facts may have been elicited favourable to them. The privilege conferred

by that section is a substantial one, and when denied it is for the prosecution to show that there was no prejudice. Mr. Nagabhushanam says that

the accused were prejudiced and having regard to the evidence and the materials before me I cannot say that he is wrong.

Two other grounds have been urged namely:--(1) that the Magistrate was wrong in having refused to issue a summons to the Zamindar of

Mylavaram, and (2) that he ought to have dismissed the complaint owing to the absence of the complainant. These are matters within the discretion

of the Magistrate and I do not think these form grounds for revision.

As I am of opinion that the procedure of the Magistrate in refusing permission to the accused to recall and further cross-examine the prosecution

witnesses is erroneous, I set aside the conviction and sentences and order the fines if paid to be refunded. The Magistrate will try the case and

dispose of it according to law. It is desirable that the same Magistrate should not try the case.