Mahajanam Venkatrayar vs Kodi Venkatrayar and Others

In this case a compensation order u/s 250 of the Code of Criminal Procedure is attacked as illegal.

It is argued that the facts appearing in evidence constitute an offence u/s 467 of the Indian Penal Code, which is triable only by a Sessions

Court, and that, in consequence the Magistrate''had no jurisdiction to act u/s 250 of the Code of Criminal Procedure. In cur opinion the offence

disclosed was one u/s 467 but the Magistrate undoubtedly regarded it as one u/s 465 of the Indian Penal Code (which he had jurisdiction to try)

and specifically refers to the latter section in his order. Does the former fact affect the legality of his order of compensation? We think not. The

Magistrate undoubtedly proceeded under Chapter 21 of the Code of Criminal Procedure and not under Chapter 18; and King Emperor v. Ayyan

and Vellayyappa Udayan I.L.R(1900) . Mad. 675 is clear authority for holding that if the case ha''d ended in a conviction, that conviction would

not be illegal merely because the offence committed really fell under a more erious section arid was not one which the Magistrate was competent to

try. Applying the line of reasoning adopted in that judgment to the present case, we think it must be held that as the Magistrate was not proceeding

illegally in trying the accused for the lesser offence, he was not acting illegally in awarding compensation when he found the accusation to be

frivolous or vexatious. Two cases have been cited for petitioner. Of these, Emperor v. Chhabha Dolson 19 Bom. L.R. 60 is easily distinguishable,

for in that case, the Magistrate was certainly acting under Chapter 18 and passed his order of dis-charge u/s 209. The other, Het Ram v. Ganga

Sahai and Ors. I.L.R(1918) . All. 615 is the decision of a single Judge and the judgment leaves it doubtful which offence the Magistrate conceived

himself to be enquiring into. We do not think there are any grounds for interference and we dismiss this petition.