Muthiah Chetti and Others vs Emperor

The appellants have been convicted of being members of an unlawful assembly and have been fined u/s 143, Indian Penal Code. They have also

been bound over to keep the peace u/s 106, Criminal Procedure Code.

We are clearly of opinion that the conviction was right. It is found that the appellants with others to the number of 100 armed with aruvals,

sticks, etc., went to a piece of land claimed by the prosecutor with the object of taking possession of it and demolishing a building upon it and

though no force or violence was used - that was because the prosecution party were overawed and did not come into conflict with them.

It is however contended, and we think rightly, that the accused in the circumstances of this case were improperly bound over to keep the peace

u/s 106, Criminal Procedure Code, inasmuch as (1) they were convicted by a Second-class Magistrate only and not before a Court such as is

named in the section and (2) they have not been convicted of an offence involving a breach of the peace.

We think that the power given to an Appellate Court to make an order under this section is not an unlimited power to make such an order in any

circumstances, but is to be taken as giving the Appellate Court power to do only that which the lower Court could and should have done, and

therefore, that the power of the Court to pass such an order is confined to cases where the conviction has been by a Court named in the section

and in circumstances required by the section.

It has been held that the words ""involving a breach of the peace"" in the section, require that a breach of the peace should be an ingredient of the

offence proved, and that before the section can be put in force there must be a finding that a breach of the peace has oocurred see Baidya Nath

Majumdar v. Nibaraa Chunder Gope 1 ILR Cac. 93 and Kannockraran Kunhamad and Ors. v. Emperor ILR Mad. 469. As in this case there

was no finding that a breach of the peace had been committed, and the offence for which the accused were convicted did not necessarily involve a

breach of the peace and no breach of the peace was in fact committed, we set aside the order requiring the accused to give security for keeping

the peace, and the bonds if already executed will be cancelled.

Except as above, we affirm the convictions and sentences.