Bombay High Court
Occ: Service vs The State Of Maharashtra on 2 July, 2012
Author: V.M. Kanade
Bench: V.M. Kanade, P. D. Kode
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(WP428.12)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.428 OF 2012
Prabhakar @ Babu Laxman Pawar )
Occ: Service, Age: 36 years, )
residing at Water - Supply Chawl, )
Unit No.32, Aarey Milk Colony, )
Goregaon - East, Mumbai - 65 ) .... Petitioner.
v/s
1 The State of Maharashtra )
)
2 The Principal Judge, )
City Civil & Sessions Court, )
Old Secretariat Bldg., Kala Ghoda, )
Mumbai - 400 013. ) .... Respondents.
----
Mr. Murtaza Najmi with Khaiyam Shaikh & Ms Farheen
Qureshi i/b Bhupesh Singh for the Petitioner.
Mrs. P.H. Kantharia, APP for the Respondents.
----
CORAM: V. M. KANADE &
P.D. KODE JJ.
Judgment reserved on 27/03/2012.
Judgment pronounced on 02/07/2012
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(WP428.12)
JUDGMENT:(Per V.M. Kanade, J.)
1. Rule. Rule is made returnable forthwith. Respondents waive service. By consent of parties, Petition is taken up for final hearing.
2. By this Petition which is filed under Article 226 and 227 of the Constitution of India and also under section 482 of the Criminal Procedure Code, Petitioner is challenging the order passed by the 3rd Ad-hoc Assistant Sessions Judge, Greater Bombay dated 26/12/2011 whereby the learned Assistant Judge was pleased to dismiss the application filed by the Petitioner wherein he had challenged the jurisdiction of the Assistant Sessions Judge in trying and entertaining the sessions case in which the accused was charged for the offence punishable under section 326 of the IPC and in the complaint filed by him in which the accused was charged for the offence punishable under section 307 of the IPC.
3. Brief facts are as under:-
FACTS:
4. Sessions Case No.29 of 2010 was assigned to the 3rd Ad- hoc Assistant Sessions Judge, Greater Bombay. The accused was charged for the offence punishable under section 326 of the Indian Penal Code. Misc. Application was filed by the 2/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 3 (WP428.12) Petitioner in which it was contended that in view of section 28(3) of the Criminal Procedure Code, the Assistant Sessions Judge was empowered to award maximum punishment upto ten years but he was not competent and did not have jurisdiction to try the case where offence was punishable with life imprisonment or imprisonment for a term exceeding ten years. The Assistant Sessions Judge relied on the judgment of this Court in Jabbar Kasamali Sheikh vs. State of Maharashtra1 and held that in view of the said judgment, the Assistant Sessions Judge had the jurisdiction to try cases where the offence was punishable for life imprisonment.
5. The learned Counsel appearing on behalf of the Petitioner submitted that section 28 of the Criminal Procedure Code imposes a restriction on the power of the Assistant Sessions Judge to impose punishment exceeding 10 years and, therefore, offences punishable with life or death were never given for trial before the Assistant Judge.
He submitted that, however, the offences where minimum sentence was upto 10 years and the maximum sentence was for life, such as offences punishable under section 307 or 326 of the IPC or similar offences were assigned to the Assistant Sessions Judge by the Sessions Judges all over Maharashtra. He submitted that, therefore, it was necessary to lay down the correct position in law since, in such cases, the accused will have the advantage of being assured that the sentence 1 2010(3) Bom.C.R. (Cri) 96 3/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 4 (WP428.12) would not be more than 10 years once the case was assigned to the Assistant Sessions Judge. He submitted that this caused a serious prejudice to the private complainant and also to the State since in a case where accused deserved life sentence, in view of the embargo in section 28 of Cr.P.C the Court could only award the sentence upto 10 years. He further submitted that, therefore, in view of section 28 of the Cr.P.C., the Assistant Sessions Judge did not have jurisdiction to try and entertain the case where punishment which could be awarded was more than 10 years. He submitted that for the offence punishable under section 307 IPC, the said section could be divided into two parts. So far as the case where there was no injury, the sentence could be awarded first upto 10 years and under the second part where there was an injury caused to the victim, the sentence could be life or upto 10 years. He further submitted that by assigning trial of a case under section 307, the Principal Judge, therefore, indirectly, before the evidence is adduced, is arbitrarily deleting the second part of section 307 and restricting the trial only to the first part, since the Assistant Sessions Judge was not competent to award sentence under second part of section 307. He submitted that so far as Magistrates are concerned, the Judicial Magistrate, First Class was not empowered to award maximum sentence beyond three years under section 29 of the Cr.P.C. However, the Magistrate was empowered to try cases where the maximum sentence could be upto seven years. However, in case the Magistrate comes 4/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 5 (WP428.12) to the conclusion that the accused is liable for more severe punishment then under section 325 of the Code, he could refer the case to the Chief Judicial Magistrate. He submitted that, however, unlike section 323 or section 325, there was no similar provision under the Cr.P.C. permitting the Assistant Sessions Judges to transfer the case to Sessions Judge. He further submitted that the exercise which is contemplated under sections 323 and 325 could not be undertaken by the Sessions Court while exercising power under section 409. ig He also invited our attention to the provisions of sections 409 and 410. He submitted that, viewed from any angle, the Assistant Sessions Judge did not have jurisdiction to try cases where imprisonment could be above 10 years. He further submitted that on the ground that plain interpretation of a provision would lead to strange and absurd results, the judge could not interpret the provision in a particular manner. He relied upon the judgment of the Apex Court in Mansha Ram vs. the Bhan1.
On the question of interpretation of the said provision, he relied upon the following judgments in Jagatram Ahuja vs. Commissioner of Gift-tax2 and in Ashoka Kumar Thakur vs. Union of India & Ors3
6. The learned APP appearing on behalf of the State, on the other hand, invited our attention to the judgment given 1 AIR 1962 Punjab 110 (V 49, C 32) 2 AIR 2000 SC 3195 3 AIR 2008 SC (Supp) 1 5/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 6 (WP428.12) by the learned Single Judge of this Court in Jabbar Kasamali Sheikh vs. State of Maharashtra1 and submitted that the very same question fell for consideration before the learned Single Judge who was pleased to hold that if the offence is serious and it requires punishment of imprisonment for life, the case could be withdrawn by the Sessions Judge at any stage and that the jurisdiction to try the case is not dependent on maximum sentence which may be awarded for a particular offence under IPC.
REASONS:
7. We have given our anxious consideration to the submissions made by the learned Counsel appearing on behalf of the Petitioner and the learned APP appearing on behalf of the State.
8. An interesting question of law which falls for consideration before us is : whether the Assistant Sessions Judge is competent to try a case where the maximum punishment which can be awarded to the accused is life or more than 10 years and is extendable to life?
9. Before taking into consideration the rival submissions, it would be relevant to take into consideration the provisions of the Criminal Procedure Code in respect of trial of cases by 1 2010(3) Bom.C.R. (Cri) 96 6/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 7 (WP428.12) the Criminal Courts. The schedule annexed to the Criminal Procedure Code prescribes which offences are triable by which court. Perusal of the schedule clearly discloses that certain offences are triable by Magistrate and certain offences are triable by Sessions Court. The schedule does not make distinction between cases which are triable by the Assistant Sessions Judge, Additional Sessions Judge or Sessions Judge. At the same time, in the definition clause, there is no separate definition of Assistant Sessions Judge.
Sections 9 and 10 prescribe categories of Sessions Judges.
The said provision also lays down that the Sessions Judge has power to assign sessions cases to the Additional Sessions Judge and the Assistant Sessions Judge. Section 28, however, in specific terms, lays down that the Assistant Sessions Judge cannot award sentence above 10 years. Plain reading of the said section, therefore, clearly spells out the intention of the legislature in restricting power of the Assistant Sessions Judge in awarding sentence.
10. So far as Magistrates are concerned, the Chief Judicial Magistrate has power to assign cases to the Judicial Magistrates. Section 29 of the Criminal Procedure Code imposes restriction on the Magistrate in awarding a sentence and it lays down that maximum sentence which can be awarded by the Magistrate is three years. However, there is a specific provision viz section 325 of the Criminal Procedure Code which, in turn, lays down that the learned Magistrate 7/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 8 (WP428.12) who is trying a case where the maximum sentence which can be awarded is above three years, is of the opinion that in view of the facts and circumstances of the case, severe punishment needs to be awarded, he has a discretion to transfer the case to the Chief Judicial Magistrate. Unfortunately, there is no similar provision in the Cr.P.C.
giving discretion to the Assistant Sessions Judge to transfer the case to the Sessions Judge if he comes to the conclusion that the sentence which has to be awarded should be more than 10 years. The Sessions Judge, however, has power of withdrawing cases from the Assistant Sessions Judge and Additional Sessions Judge and this power can be exercised by him under section 409. However, the section in terms lays down that once the trial begins, the Sessions Judge cannot withdraw that case from the Additional Sessions Judge.
Perusal of section clearly reveals that the Assistant Sessions Judge is subordinate to the Sessions Judge. It would also be relevant to take into consideration provisions of section 409 which reads as under:-
"409 Withdrawal of cases and appeals by Sessions Judges.- (1) A Sessions Judge may withdraw any case or appeal from, or recall any case or appeal which he has made over to, any Assistant Sessions Judge or Chief Judicial Magistrate subordinate to him.8/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 9
(WP428.12) (2) At any time before the trial of the case or the hearing of the appeal has commenced before the Additional Sessions Judge, as Sessions Judge may recall any case or appeal which he has made over to any Additional Sessions Judge.
(3) Where a Sessions Judge withdraws or recalls a case or appeal under sub-section (1) or sub-section (2), he may either try the case in his own Court or hear the appeal himself, or make it over in accordance with the provisions of this Code to another Court for trial or hearing, as the case may be."
A conjoint reading of sections 409 and 410, therefore, clearly reveals that the said provision cannot be equated with section 325 of the Criminal Procedure Code which empowers the Magistrate to transfer the case to the Chief Judicial Magistrate if he is of the opinion that the punishment of more than three years may be awarded in the facts and circumstances of the said case. This being the position,the question is, whether, in the absence of any similar provision under the Criminal Procedure Code empowering the Assistant Sessions Judge to transfer the case to the Sessions Judge, it would be proper and lawful to assign the cases to the 9/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 10 (WP428.12) Assistant Sessions Judge where the sentence is extendable up to life?
11. In our view, in view of the provisions of section 28 of the Criminal Procedure Code, which expressly bars the Assistant Sessions Judge from awarding sentence above 10 years, it would not be proper and legal for the Sessions Judge to assign such cases to the Assistant Sessions Judge.
12. Firstly, it has to be seen that what was the intention of the legislature in putting embargo on the power of awarding sentence by the Assistant Sessions Judge. When a person is appointed as an Assistant Sessions Judge, he does not have any experience in dealing with serious cases where punishment of life and death can be awarded and, therefore, in order to ensure that during initial period when he does not have any experience of dealing with such cases as long as he continues as Assistant Sessions Judge, the Sessions Judge is expected to assign him the cases where punishment upto 10 years can be awarded. Against the order of the Assistant Sessions Judge, an appeal can be preferred to the Sessions Judge and, as such, if any error of law or appreciation of evidence is committed by the Assistant Sessions Judge, it can be corrected in appeal by the Sessions Judge. The intention of the legislature also has to be gathered from the fact that the provision similar to section 325 is not incorporated under the statute authorizing the Assistant Sessions Judge to 10/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 11 (WP428.12) transfer the case to the Sessions Judge. The reason is quite obvious. The legislature, therefore, did not extend the same power to the Assistant Sessions Judge as is given to the Judicial Magistrate under section 325 since the legislature felt that the Assistant Sessions Judge was not equipped to deal with serious cases where the imprisonment is more than 10 years. The question which, therefore, needs to be answered is : where in the absence of a similar provision like section 325, whether it is possible to interpret other provisions and read into it the power of transferring a case to the Sessions Judge. In our view, such a course is not available or permissible which is evident from the several judgments of the Supreme Court.
13. Reliance is placed by the learned APP appearing on behalf of the State on the judgment of the learned Single Judge of this Court in Jabbar Kasamali Sheikh vs. State of Maharashtra1. We respectfully disagree with the view expressed by the learned Single Judge. The learned Single Judge in paras 11 and 12 of the said judgment has observed as under:-
"11. As the schedule does not prescribe that any particular case is triable by Additional Sessions Judge or Assistant Sessions Judge it cannot be assumed that the Additional 1 2010(3) Bom.C.R. (Cri) 96 11/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 12 (WP428.12) Sessions Judge or Assistant Sessions Judge does not have power to try any of the cases under the Penal code. They get the power to try the cases when the cases are made over to them by the Sessions Judge presiding over the Court of Session in which the Additional or Assistant Sessions Judge exercises the jurisdiction. Section 409(1) Cr.P.C provides that a Sessions Judge may withdraw any case or appeal from, or recall any case or appeal which he has made over to, any Assistant Sessions Judge or Chief Judicial Magistrate subordinate to him. Sub-section (2) provides that at any time before the trial of the case or the hearing of the appeal has commenced before the Additional Sessions Judge, a Sessions Judge may recall any case or appeal which he has made over to any Additional Sessions Judge. Under sub-section (2), the Sessions Judge can withdraw any case or appeal from the file of Additional Sessions Judge before the commencement of trial or hearing. Once the trial or the hearing of the case of appeal commences before the Additional Sessions Judge, the Sessions Judge cannot withdraw that case. However, there is no such restriction on withdrawal of the cases 12/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 13 (WP428.12) from the file of Assistant Sessions Judge under sub-section (1). It does not mention at what stage such case can be withdrawn. It indicates that the Sessions Judge can withdraw such case from the file of Assistant Sessions Judge at any stage till the judgment is delivered. Coming to the specific case under section 307, which is punishable with imprisonment for life or imprisonment upto ten years, if such a case is made over by Sessions Judge to Assistant Sessions Judge for trial, and the trial takes place before the Assistant Sessions Judge, if at any stage before the judgment is delivered, it comes to the notice of the Assistant Sessions Judge or the Sessions Judge that the offence is so serious that the sentence of imprisonment for life may be required to be awarded, either on the report of Assistant Sessions Judge or suo motu the Sessions Judge may withdraw that case from the file of Assistant Sessions Judge and either make over the case to any Additional Sessions Judge for trial and disposal or he may himself try and dispose of the same as per law. From this it will be clear that merely because the offence under section 307 is punishable with imprisonment for life or 13/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 14 (WP428.12) imprisonment upto ten years, it cannot be said that the offence is not triable by Assistant Sessions Judge who is exercising the jurisdiction within the Court of Session, but only limit is that he cannot award sentence of imprisonment for more than ten years. If the offence is serious to require punishment of imprisonment for life, the case can be withdrawn by the Sessions Judge at any stage."
"12. Taking into consideration the provisions of the Cri.P.C. and on scanning the Schedule, it would appear that there is no restriction on trial of a case under section 307 or any offence wherein alternative sentence of imprisonment for life or any other sentence of imprisonment is provided, by the Assistant Sessions Judge, but the Assistant Sessions Judge cannot award the sentence of imprisonment for more than ten years. The jurisdiction to try the case is not dependent on the maximum sentence which may be awarded for a particular offence under the Indian Penal Code. Thereof, I find no substance in the contention of the learned Counsel for the applicant that the Assistant 14/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 15 (WP428.12) Sessions Judge does not have jurisdiction to try the case under section 307, merely because the case is punishable with imprisonment for life or imprisonment upto ten years."
The learned Single Judge, therefore, has read into the provisions of section 409 the power of the Sessions Judge to withdraw the case to himself.
ig In our view, provisions of section 409 cannot be resorted by the Assistant Sessions Judge while deciding the said case. There is no provision in the Criminal Procedure Code which permits the Assistant Sessions Judge to make an application for transfer of case to the Sessions Judge on the ground that the higher sentence is to be awarded. That being the position, the Sessions Judge would never know which case has to be withdrawn from the Assistant Sessions Judge. In view of the judgments which have been referred to in para 4 above, therefore, such an interpretation would not be permissible in the absence of any specific provision in the Code.
14. We are, therefore, of the view that in cases where the sentence which has to be awarded is more than 10 years, the Sessions Judge is not authorized to assign such cases to Assistant Sessions Judge in view of section 28 of the Criminal Procedure Code which is a substantive provision in the 15/16 ::: Downloaded on - 09/06/2013 18:43:35 ::: 16 (WP428.12) Criminal Procedure Code and, therefore, section 28 will have to be construed as a provision which imposes a bar on the Sessions Judge in assigning cases to the Assistant Sessions Judge where the sentence above 10 years can be awarded.
15. The impugned order is, therefore, set aside. The Sessions Judge is directed to withdraw the said case from the Assistant Sessions Judge and assign the case to any other Additional Sessions Judge.
16. Writ Petition is disposed of in the aforesaid terms. Rule is made absolutely accordingly.
17. Copy of this order be circulated to all the Sessions Judges in Maharashtra.
(P.D. KODE, J.) (V.M. KANADE, J.) 16/16 ::: Downloaded on - 09/06/2013 18:43:35 :::