Kamakshamma vs Emperor

Sadasiva Aiyar, J.—There seems to be no provision of law which empowers the High Court to quash the conviction and sentence by a

Sessions Judge and order a new trial because some of the material records of the Sessions trial have been lost. If the convicted prisoner appeals,

then, it will be time enough to interfere if necessary. There is no provision of law (so far as I know) which enacts that, unless all the records of a

case are in the court house, at the time of convicting and sentencing, the conviction and sentence are void, and should be quashed or that the

Sessions Judge''s trial has been held without jurisdiction or the sentence passed without jurisdiction. If the convicted prisoner is satisfied that justice

has been meted out to her, there is no ground for interference of this court. Section 366 of the Code of Criminal Procedure only imposes the

condition that the judgment should be pronounced in open Court and imposes a few other conditions, but such conditions do not include the

condition that the record should not have been lost or that, if only a portion of the judgment (that relating to the conviction and sentence alone) is

pronounced the conviction is illegal. In Venkatramayya and Anr. (1898) 2 WCR 711 it was held that the omission to read a portion of the

judgment was a mere irregularity covered by Section 537. In Queen Empress v. chendu Kalya and Ors. (1898) 1 Bom. L.R. 117 . the learned

judges refused to interfere on the District Magistrate''s reference where a Magistrate had not written any judgment at all, but had convicted and

sentenced 5 accused persons who had not themselves chosen to appeal. That High Court afterwards interfered on the application of one of the five

accused persons See Quern Empress v. Kamodhi Sridhana (1898) 1 Bom. L.R. 160. I think the more appropriate coarse for the learned

Additional Sessions Judge is to re-write the judgment from memory and from the materials before him and place it on the record.

Section 537-A cures all omissions in proceedings and the omission to pronounce the judgment before convicting and sentencing is also cured

under the new Code, though it might be different if no judgment had been written. In Narasingh Narain Singh v. Harkhu Singh (1907) 8 C.L.J.

521, it was held that where a judgment has been lost, it was open to the judge to re-write from memory the substance of it. In Raja Gir Sahaya v.

Iswardhari Singh (1907) 11 C.L.J. 243 , authorities are quoted for the proposition that a Court has inherent power in the case of loss or

destruction of a judicial record to restore such record"" and it was held in that execution might issue even before the reconstruction of the record.

According to Black on judgments (Vol. I Section 125). "" The power of supplying a new record where the original has been lost or destroyed is

one which pertains to Courts of General Jurisdiction independent of legislation.

Even if I am wrong in my opinion that the learned Additional Sessions Judge is entitled to replace the lost judgment by a new judgment and that

the conviction and sentence passed by him without pronouncing the whole of the written judgment do not make them void, I think (as I said

already) that it is more advisable to wait till an appeal is preferred against the conviction and the sentence by the accused in the case before the

High Court takes any action. Let the records be returned.