The Public Prosecutor vs K. Said Ali Kutti and Sons

Jackson, J.—Appeal by Government against acquittal of accused in C.C. No. 163 of 1926 on the file of the Court of the Sub-Magistrate of

Tirur. Accused was prosecuted by the Ponnani Taluq Board for failure to take out license under Schedule VII (c), Madras Act XIV of 1920, for a

shed in which he stored or otherwise dealt with fish. Accused is admittedly a forwarding agent who collects packages of fish and consigns them

elsewhere. A day or two may elapse before consignment when accused keeps the fish in a rented shed. Is this storing or otherwise dealing with?

The Sub-Magistrate answers the question in the negative without arty argument. The case is not parallel with that of Emperor v. Wallace Flour Mill

Co.ILR (1904) 193. where it was held that oil stored for the lubrication of a machine on the premises was not stored within the mischief of Section

394, City of Bombay Municipal Act. When goods are kept in a shed of godown with a view to their subsequent consignment it is the best

illustration of storage proper. Nor does the shortness of the period affect the question. In a business like accused''s one, package may only be

stored a couple of nights, but it is succeeded by other packages and the storing is practically continuous.

The phrase ''dealing with'' which must not be confounded with ''dealing in'' makes the clause even wider. A man who handles goods in any way

is dealing with them, and storing for private purposes apart from trade is dealing with. See N.E. Ry. v. Kingston Upon Hull 55 JP 518 : 7 Times

Rep. 302. quoted in Stroud''s Judicial Dictionary. '' Coals for the owner''s own use were ''dealt with.''

In these circumstances the order of acquittal is set aside and accused is found guilty under Sections 193 and 207 of Madras Act XIV of 1920

and sentenced to a fine of Rs. 5, in default one week''s rigorous imprisonment.