The Public Prosecutor vs Munian alias Payya Kutti and Others

Kuppuswami Ayyar, J.—This is an appeal by the Crown against the order of the Sub-Divisional Magistrate of Tiruvannamalai acquitting the

four accused in C.C. No. 170 of 1942 on his file. All these four accused were charged for an offence u/s 429, Indian Penal Code, and tried by the

Second Class Magistrate of Polur. The case against them was that they killed a bull which was stolen by the accused 1 and 2. The case of theft

was tried separately. All these four accused were tried by the Second Class Magistrate of Polur, who after taking evidence, was of opinion that all

of them were guilty u/s 429, but thought that as the first accused was a first offender and as the report of the District Probation Officer

recommended his release on probation of good conduct he should send the papers to the Sub-Divisional Magistrate u/s 5 of Madras Act III of

1937. But instead of sending the records with the first accused alone, he directed all the accused to be produced before the Sub-Divisional

Magistrate for being dealt with, and in the order he stated that the proceedings were submitted u/s 349(I-A), Criminal Procedure Code. The

learned Sub-Divisional Magistrate was of opinion that the accused could not be found guilty on the evidence on record and acquitted all of them.

Hence this appeal.

If the Second Class Magistrate in a case like this was entitled to act u/s 349, the order of the Sub-Divisional Magistrate will have to be

sustained, because he had jurisdiction to go into the question as to the guilt of the accused when the papers are sent to him u/s 349. That is not

disputed. But what is urged is that this is not a case in which the record could be sent u/s 349, especially when there is a separate provision for

dealing with such cases, namely, Section 5 of Madras Act III of 1937. The wording of that section is similar to that of Section 380 of the Code of

Criminal Procedure. The Court which sends the records has to find the accused guilty before sending the papers to the Sub-Divisional Magistrate

or First Class Magistrate for dealing with any accused under the provisions of Act III of 1937. Evidently the Magistrate did not know that he will

have to find him guilty before taking action under that Act and thought instead that it would be enough if he expressed an opinion as required by

Section 349. In this he was certainly wrong. As pointed out in The Public Prosecutor Vs. Malaipati Gurappa Naidu, in a case where a Magistrate

has to find an accused guilty before he sends the papers to a higher class Magistrate for the purpose of passing a sentence, it is not open to the

latter to go into the question of the guilt or otherwise of the accused. In this case the language of Section 380 is similar to that of Section 5 of Act

III of 1937. The Second Class Magistrate of Polur therefore ought to have found the accused guilty and sent the papers to the Sub-Divisional

Magistrate for taking action With regard to the first accused alone under the provisions of Act III of 1937. The order of the Sub-Divisional

Magistrate acquitting the accused is set aside and he is ordered to return the papers so far as accused 2 to 4 are concerned to the

Second Class Magistrate of Polur for taking action with regard to those accused himself and he will ask the Second Class Magistrate to pass an

order convicting the first accused and then send him the records for passing orders against him under -Act III of 1937.