Palaniandi Muthirian and Others vs Ramaswami Reddi

Horwill, J.—The petitioners were convicted u/s 426 of the Indian Penal Code for sending their cattle to graze on the bund of a tank

belonging to the complainant, and the convictions were confirmed in appeal.

In a somewhat similar case that came before Curgenven, J., in T.S. Ragupathi Aiyar Vs. Narayana Goundan, . the learned Judge expressed the

opinion that,

destruction of any property within the meaning of Section 425, Indian Penal Code, carried with it the implication that something should be done to

the property contrary to its natural use and serviceableness.

He added by way of illustration:

It may be mischief to throw the contents of a pot of food upon the fire; but it is not mischief, though it may be theft, to eat the food.

He applied the illustration to the case before him and said,

And so, here, since the graziers, by allowing their goats to graze, did no more than put the grass to its normal use, by the same reasoning their act

would not amount to mischief, though it may have amounted to theft.

With due respect I quite appreciate the arguments of the learned"" Judge in that case; but in another similar case considered by a Bench of this

Court in Gurram Siddagadu, in re (1886) 1 Weir. 492. Kernan, J., said,

There appears to be no doubt that defendants grazed the cattle in order to derive the benefit of the grazing on the Government property, viz.,. the

grass, and it appears to be equally clear that the consumption of the grass caused the destruction of it, so far as the Government''s right was

concerned.

The other Judge, Brandt, J., adopted the same reasoning. If one construes Section 425, strictly, there can be no doubt that property was

destroyed by the grazing of the cattle, although it may be thought as Curgenven, J., did, that the Legislature could not have intended to speak of

destruction If a thing were destroyed in the way that nature intended it to be destroyed, such as food or grass by eating. Curgenven, J., sought to

distinguish Gurram Siddagadu, in re (1886) 1 Weir. 492. ; but I find myself unable to do so.

The question is however rather academic; for this Court could change the conviction from Section 426 of the Indian Penal Code to Section 379

of the Indian Penal Code. The ingredients of the charge were properly set out and the evidence would be the same whether the charge were u/s

379 of the Indian Penal Code or Section 426 of the Indian Penal Code; for the gravamen of the offence was that cattle grazed the crop belonging

to the mittadar, the complainant.

The petitioners have been punished with a petty fine of Rs. 10 each. No interference is called for in revision.