The King-Emperor vs Sunku Seethaiah and Others

We think it is satisfactorily proved in this case that certain hours, which are not attacked as unreasonable, were, to the knowledge of the

accused, fixed for public worship its the mosque and notified by the District Magistrate; that the hour between 6 P.M. and 7 P.M. is one of those

hours; that the accused passed in procession before the mosque with music between 6 P.M. and 7 P.M. while public religious worship was going

on, and that the accused by their action disturbed the worship. The charge against the accused is u/s 296 of the Indian Penal Code. Under that

section it is an offence voluntarily to cause disturbance to any assembly lawfully engaged in the performance of religious worship. A person is said

to cause an effect voluntarily when he causes it by means whereby he intended to cause it, or by means which, at the time of employing those

means, he knew, or had reason to believe, to be likely to cause it (see Section 39, Indian Penal Code). It is not, therefore, necessary for the

purpose of Section 296, Indian Penal Code, that the accused should have had an active intention to disturb religious worship. It is sufficient if,

knowing they were likely to disturb it by their music they took the risk and did actually cause the disturbance. According to the decisions of this

Court in Muthialu Chetty v. Bapun Sahib ILR (1880) M. 140 and Sundaram v. The Queen and Ponnusami v. The Queen ILR (1883) M. 203 the

accused had no right to pass the mosque with music as to disturb religious worship going on in the mosque during the hours which had been

notified as the hours in which religious workship would be carried on. The Head Assistant Magistrate was, therefore, wrong in holding that the

accused were protected by Section 19, Indian Penal Code. We find the accused Nos. 1, 4, 7, 8, 10, 11, 12 and 13 guilty u/s 296, Indian Penal

Code. The 1st accused is fined Rs. 30 with three weeks'' simple imprisonment in default Accused Nos. 4, 7, 8, 10, 11, 12 and 13 are fined Rs. 5

each with one week''s simple imprisonment in default.