Allahabad High Court
Bhagat Singh And Ors. vs Foran Singh And Anr. on 22 May, 1987
Equivalent citations: 1988CRILJ72
ORDER B.L. Yadav, J.
1. This is a revision under Section 397/401- the the Code of Criminal Procedure, 1974, (for short the Code), with a prayer that the order dt. 10-7-86 passed by the Special Judge (Dacoity Affected Area), Agra, issusing process against the applicants in a case under Section 395, IPC, may be set aside.
2 . It appears that after the F.I.R. was lodged, the police investigated the case under Section 395 of the IPC. against the applicants and submitted a final report. Thereafter a protest petition was filed and some witnesses were examined and their statements were recorded under Sections 200 and 202 of the Code. Apart from other witnesses, principally three witnesses, ilel(sic) Bishambhar Singh, Sahab Singh and Danodar Singh supported the complainant case and they had also earlier filed affidavits. The Special Judge (Dacoity Affected Area), Agra after considering the aforesaid statements was of the view that a prima facie case for taking cognizance and issuing process was made out. Consequently, cognizance was taken and process issued fixing 6-8-86 for appearance of the applicants. Against that order the present revision has been filed.
3. Learned Counsel for the applicant urged that as it was a case triable exclusively by the court of Session and was covered by the provisions of U. P. Dacoity Affected Areas Act, 1973, (for short the Act), hence all the prosecution witnesses must have been examined and the Second Proviso to Section 202 was mandatory, which was to the effect that the Magistrate shall call upon the complainant to produce all his witnesses and examine them on oath. It was accordingly urged that the order issuing process against the applicants under Section 204 of the Code was illegal.
4. Learned Counsel for the State on the other hand, supported the order issuing process under Section 204 of the Code.
5. After hearing the learned Counsel for the parties I am of the view that the revision has got no merits. The principal question for determination is as to whether Sections 200 and 202 of the Code, providing for examination of complainant and his witnesses as present on all the witnesses as in a case triable exclusively by the court of Session would apply, when the case was governed by the provisions of the U. P. Dacoity Affected Areas Act, 1983.
6. In fact, Section 395 of the IPC was a scheduled offence in view of Section 4(2) (or Section 2(b)....Ed) of the Act. The Special Judge (Dacoity Affected Areas) has been empowered to take cognizance, issue process and to proceed with the trial. The present case would be governed by the provisions of Section 4(2) of the Cri. P.C., which enacts that all offences under any other law shall be investigated, enquired into, tried and otherwise dealt with according to the same principles, but subject to any enactment (i.e. U. P. Dacoity Affected Areas Act) providing the manner, place of investigation, enquiring into, trying or otherwise dealing with such of fences. Offence of dacoity under Section 395 IPC being a scheduled offence, procedure for taking cognizance, issuing process would be governed by Section 7 of the Act, consequently, the provisions of Section 200 and 202 of the Code providing procedure in a complaint case to a Magistrate would not apply.
7. Ex Abundanti Cautela, the statutory provisions of Section 7 of the Act are set out below:
7. Procedure and powers of Special Courts : -(A) A Special Court may take cognizance of any scheduled offence-
(a) upon receiving a complaint of facts which constitute such offence;
(b) upon a police report of such facts;
(c) upon information received from any person other than a police officer, or upon its own knowledge that such offence has been committed.
Provided that all cases triable by a Special Court under this Act, pending before any court immediately before the date of the commencement of this Act in a dacoity affected area, shall stand transferred to the Special Court having jurisdiction over such cases and shall be dealt with and disposed of in accordance with the provisions of this Act.
(2) A Special Court shall, while trying a scheduled offence, so far as may be, follow the procedure provided by the Cri PC, 1973 for trial of sessions cases;
Provided that the Special Courts may, wherever necessary, perform the functions of a Magistrate under Section 207 of the said Code and proceed to try the case as if the case had been committed to Court of Session for trial under the provisions of such Code.
(3) Save as otherwise expressly provided in this Act, the provisions of the Indian Evidence Act, 1872 and the Cri PC, 1973 shall, in so far as they are not inconsistent with the provisions of this Act, apply to the proceedings before a Special Court and for the purposes of the provisions of the said Code, the Special Court shall be deemed to be a Court of Session and the person conducting the prosecution before a Special Court shall be deemed to be a public prosecutor.
(4) A Special Court may, with a view to obtain the evidence of any person supposed to have been directly or indirectly concerned in or privy to any scheduled offence, tender a pardon to such person on condition of his making a full and true disclosure of the whole circumstances within his knowledge relating to the offence and to every other person concerned whether as principal or abettor in the commission thereof and any pardon so tendered shall for the purposes of Section 308 of the said Code, be deemed to have been tendered under Section 307 thereof.
(5) A Special Court may pass upon any accused person convicted by it, any sentence authorised by law for the punishment of offence of which such person is convicted.
8. The accepted principle of interpretation of statutes was pointed out by Krishna Iyer J. in Maharao Sahib Shri Bhim Singh Ji v. Union of India to the following effect:
Reading down meanings of words with loose lexical amplitude is permissible as part of the judicial process. To sustain a law by interpretation is the rule. To be trigger-happy in shooting at sight every suspect law is judicial legicide. Courts can and must interpret words land read their meanings so that public good is promoted and power misuse is interdicted.
9. In Maru Ram v. Union of India , it was pointed out it is the function of the Courts to adopt a liberal construction when dealing with a criminal statutes in the ordinary course of things.
10. In "Theory of Legal Interpretation" by Holmes it has been stated that the accepted principles of interpretation are that usually intentions of the Legislature are ascertained but this boils down to finding out the meaning of the words used and thereby the Court has in fact to find out the 'intent of the statute' rather the intent of the Legislature.
11. Usually the preamble need not be referred in interpretation but in the instant case I would like to refer to the preamble also just for the sake of precaution and with the help of aforesaid principles. I would try to read the meaning of Section 7, so as to promote the public good, with reference to intent of the statute. The preamble of the Act is as follows:
An Act to make provision for specifying certain offences in the dacoity affected areas of the Uttar Pradesh in order to curb effectively the commission of scheduled offences and to make provision for punishment and speedy trial thereof and for the attachment of properties acquired through the commission of such offences and for matters connected therewith or incidental thereto.
12. Legislature appears to be more concerned with curbing the scheduled offences effectively, to have speedy trial and attachment of property acquired through commission of such offences.
13. Under Section 7 of the Act, a marked distinction has been maintained in enquiry and trial. Sub-section (2) of Section 7 enacts that the Special Court shall follow the procedure under the Code in connection with the trial of a scheduled offence. But in view of Sub-section (3) of Section 7, Cr. P.C. 1973, and Evidence Act, 1872 would apply for trial of scheduled offences in case those provisions are not inconsistent with the provisions of the Act. Further under Section 4(2) of the Code all offences under any other law (i.e. U. P. Dacoity Affected Areas Act, 1983) may be tried, investigated or enquired into in view of the Code but subject to any enactment (i.e. U. P. Dacoity Affected Areas Act, 1983) regulating the manner of enquiry or trial etc. under Section 5 of the Code enacts that nothing contained in the Code shall affect any special or local law (i.e. U. P. Dacoity Affected Areas Act, 1983). In this view of the matter as regards the trial, it shall be governed by the provisions of the Code but as regards enquiry it shall be in accordance with the provisions of Section 7(1). Enquiry has been defined under Section 2(g) which means every enquiry other than a trial Taking cognizance and issuing process are within the scope of enquiry and not trial. For this purpose (i.e. enquiry) when procedure is provided under Section 7(1) the provisions of Sections 200 and 202, under Chapter XV (dealing with complaints to Magistrate) need not be followed. Further the intention of the statute is manifest from Section 7(3) by providing that if provisions of the Code are inconsistent with the Act, the former shall not apply. As procedure under Sections 200, 202 and 203 and 204 of the Code (under Chapters XV and XVI) would not apply, two provisos added to Section 7 signify noticeable change. First proviso indicated that all cases pending before Act came into force were to be transferred to Special Court created under the Act and Second Proviso indicated that Special Court has to assume itself to be a Magistrate only when performing functions under Section 207 of the Code (i.e. supplying to the accused copies of police report and other documents) and for no other purpose. In this view of the matter provisions of the Code under Sections 200, 203 and 204 in reference to powers of the Magistrate cannot apply to the Act. I am of the view that the cognizance can be taken Only within the provisions of Section 7( 1) and as a visible manifestation thereof the process shall be issued. The procedure under Sections 200, 202, 203 or 204 would not apply. Even though it was mentioned in the impugned order that the statements of witnesses were recorded under Sections 200 and 202, that was immaterial, it was not with a view that provisions of Sections 200 and 202 or 203 and 204 of the Code apply to the Act but it was just "Ex Abundanti Cautela" and rather it is 'Ex Aequo Et Bono' while passing the impugned order of taking cognizance and issuing process the learned special Judge cannot be deemed to be wiser than the laws. There is a maxim 'Neminem Oportet Legibus Esse Sapientiorem' which obviously means that under no contingency no one can be permitted to be wiser than the laws.
14. The point can be viewed from another angle. The preamble of the Act is to curb effectively the commission of scheduled offences and to make provision for punishment and speedy trial thereof. In case procedure under Sections 200 and 202 of the Code is (are) adopted that would prolong the procedure rather than make it speedy. Section 9 of the Act is in pari materia with Section 7 of the Act. (Sic) the cognizance in the instant case has been taken under Section 7(1) straightway and as a visible manifestation thereof process was issued Just for the sake of extra precaution, statements of some witnesses were recorded. A similar view as taken by me was also taken in Mahendra Kumar Jain v. State of U.P. 1986 All WC 270 : 1986 All LJ 719 and Jitendra Pratap Singh v. State of U.P. 1985 All Cri R 175 : 1985 All WC 381 : 1985 Cri LJ 1363.
15. The impugned order, I am satisfied, does not suffer from any mistake and there are no merits in the submissions of the learned Counsel for the applicants. In the result the revision is devoid of merits and is dismissed. The interim stay order dt. 21-8-86 is vacated.