Madras High Court
Sadayan Chetti And Ors. vs Emperor on 13 December, 1929
Equivalent citations: AIR1930MAD632, AIR 1930 MADRAS 632(1)
ORDER Jackson, J.
1. A Magistrate has a large discretion under Section 257, Criminal P.C. and if Lakshmayya v. Emperor A.I.R. 1927 Mad. 129 goes so far as to hold that once a Magistrate has summoned witnesses under Section 257, he is bound to compel their attendance although he is satisfied that it is unnecessary for the purposes of justice, I respectfully disagree.
2. However, in the present case the accused clearly explained that they wanted an adjournment because their vakil was ill, and as the witnesses were subsequently present there is no apparent reason for not letting them be cross-examined. The sentence is cancelled and the case ordered to be taken up as from when the cross-examination was refused. Fines will be refunded.