Bombay High Court
Harmindersingh Pritamsingh Virdi vs The State Of Maharashtra And Others on 21 March, 1990
Equivalent citations: 1990(2)BOMCR280, (1990)92BOMLR219, 1991CRILJ241
JUDGMENT
1. The petitioners in both the above matters are facing trial under sections 392 and 397 of the Indian Penal Code and under certain other penal provisions. After the filing of the charge-sheet, each of them were furnished with the copies of the investigation papers which were in Marathi. Since the petitioners as also their Advocates were not familiar with the Marathi language, they applied to the Sessions Court for directions that the translation of the police statements should be furnished to them in English. The said prayer was rejected by the Sessions Court. Being aggrieved, they have approached this Court with a similar prayer.
2. Shri Keswani, the learned Counsel appearing in Criminal Writ Petition No. 21 of 1989 and Shri Miranda, the learned Counsel appearing in Criminal Application No. 488 of 1989 submitted that the language of the Criminal Courts in Bombay is English. Under Section 207 of the Criminal Procedure Code, a duty was cast upon the Magistrate to furnish free of costs the copies of the investigation papers. If the language of the Court was English, the Court was bound to furnish the copies in English. If the investigation had been conducted and statements were recorded in Marathi, it was incumbent upon the Magistrate to have the same translated into English and furnish the translated copies to the accused. They pointed out that under section 173(4) of the old Code of Criminal Procedure, 1898 a duty was cast upon the officer incharge of a Police Station before commencement of the inquiry or trial to furnish to the accused free of cost a copy of the investigation papers. Under the new Code of Criminal Procedure 1973 the duty which was cast upon the Investigation Officer under the old Code was now cast upon the Magistrate.
3. Reliance was placed on the Government Notification dated 14th August 1948, which reads as follows :-
"In exercise of the powers conferred by Section 558 of the Code of Criminal Procedure, 1898 (V of 1898), the Government of Bombay is pleased to determine that, for the purposes of the said Code, English shall be deemed to be the language of the Court of Session, for Greater Bombay."
Further reliance was placed on the Notification dated 14th July, 1969, the relevant portion whereof reads as under :-
"In exercise of the powers conferred by Section 558 of the Code of Criminal Procedure, 1898 (V of 1898), in its application to the State of Maharashtra and in supersession of all previous notifications issued in this behalf the Government of Maharashtra hereby, with effect from the 1st day of May, 1966 determines Marathi to be the language of all Criminal Courts in the State (other than the High Court and Criminal Courts in Greater Bombay) except for the following purposes ..........."
The remaining part of the Notification is not material for the purposes of the point under consideration. As per section 484(2)(b) of the Code of Criminal Procedure, 1973 the Notifications issued under the old Code continue to remain in force under the corresponding provisions of the new Code. Section 272 of the new Code provides that, the State Government may determine what shall be, for the purposes of this Code, the language of each Court within the State other than the High Court. The above notifications read with Section 272 would show that the language of the Criminal Courts in Bombay is English and hence the petitioners are entitled to the copies of the investigation papers in English. In my judgment, there is considerable merit in the above contention and the same deserves to be accepted.
4. The provisions of Sections 272 and 484(2)(b) read with the Notifications dated 14th August, 1948 and 14th July, 1969 make it clear that the language of the High Court and the Criminal Courts in Greater Bombay is English. If that be so, there can be no legitimate ground to deny the request of an accused for being furnished with the investigation papers in English. As contrasted with the provisions of the old Code which cast a duty upon the Investigating Officer to furnish copies of the investigation papers, the new Code casts that duty on the Court. If the language of the Criminal Courts in Bombay is English, I see no reason why an accused person is not entitled to be furnished with the copies of the investigation papers in the language of the Court i.e. English. It may be that the investigation may have been conducted in Marathi. That, however, would not justify denying to the accused the true translations of the investigation papers in English. I am not laying down as a proposition of law that in all cases the accused who is facing trial in the Criminal Courts in Bombay should be furnished with the copies of the investigation papers in English. This would entail a lot of time and expense. However, if an accused makes a request as in the present cases, in my view, they would be entitled as of right to be furnished with the copies of the investigation papers in English.
5. In the result, the petition succeeds. It is directed that the Sessions Court will furnish the Petitioners with the English translation of all the investigation papers to the petitioners before the commencement of the trial.
Rule is made absolute.
6. Petition allowed.