EMPEROR Vs. KARUPPANA PILLAI

JUDGEMENT

(1.) WE think that the Sub-Divisional Magistrate's order in appeal directing the accused to pay the costs of the complainant is not illegal as it does not amount to an enhancement of sentence. The order is made under Section 31 of the Court Fees Act, and is entirely irrespective of the penalty or sentence passed under the Indian Penal Code or the Criminal Procedure Code. It has been held in Madan Mandul V/s. Satan Ghose I.L.R. 20 Calc. 687 that it forms no part of the sentence, and the Court Pees Act itself says that "the Court shall in addition to the penalty imposed order it to be paid. It is not therefore any part of the sentence, and the order of the Sub-Divisional Magistrate in appeal correcting the omission of the Court below to order it to be paid does not amount to an enhancement of the sentence.

(2.) WE disagree with the decision in Queen-Empress V/s. Tangavelu Chetti I.L.R. 22 Mad. 153.