- (1.) THIS is a revision by seven persons against whom an order has been made by the Deputy commissioner of Naini Tal, acting of course as a District Magistrate, on 15-1-1952 directing the lower court to order the commitment of the applicants to the court of session for a trial under sections 147 and 307/149, I. P. C. The applicants were charged by a Magistrate for having committed offences punishable under Sections 147 and 323/149, I. P. C. in respect of a beating which they gave to the complainant of the case viz. , Harinandan Prashad. It appears that harinandan Prashad received serious injuries. Pour of these at least were contused wounds on the head of some significance. Harinsndan Prashad also received large contusions on his back. A 'prima facie' examination of the injury report indicates that Harinandan Prashad received a very sound beating. The trial proceeded before the Magistrate after the charge had been framed by him against the applicants. 3-12-1951 was fixed by the Magistrate for the production of defence evidence. On that date an application was made before the Magistrate to stay further proceedings in the case. On 5-12-1951 the complainant moved the District Magistrate under S, 437, Criminal p. C. and it is as a consequence of this that the order dated 15-1-1952, an order which is the subject-matter of this revision, was made by the Court.
(2.) IT has been contended on behalf of the applicants that the District Magistrate had no jurisdiction to make the order of commitment which he has made. It was pointed out that there was no discharge by the Magistrate under Section 307, I. P. C. and consequently in view of the decision of the Full Bench in -- 'nahar Singh v. State', AIR 1952 All 231 (FB) (A) the order of the District Magistrate was without jurisdiction. There can be no doubt after decision of the Full bench referred to above that the order of the District Magistrate dated 15-1-1952 was an illegal order. On behalf of the opposite party Mr. Chaturvedi contended that although the order of the district Magistrate was legally unsustainable yet it was open to me in the exercise of my revisional powers to order a commitment of the accused to the Court of session in the same manner in which their commitment has been made by the District Magistrate because on the facts of the case the applicants, 'prima facie' at any rate, appear to have committed an offence punishable under Section 307, Penal Code, In my view I should not resort to this course of action which is suggested by counsel for the opposite party. In my opinion it is not proper in the exercise of revisional jurisdiction to validate by a round-about method what the law declares as invalid. If I were to do what Mr Chaturvedi wants me to do then I would in fact be validating the order of the District Magistrate, an order which was palpably illegal and without jurisdiction.
(3.) THE circumstances of the case appear to me to be such as to call for the pointed attention of the trial Magistrate to the desirability or otherwise of framing a charge under Section 307, I. P. C. The learned Magistrate does not appear to have considered this aspect of the matter at all when he framed the charges against the applicants. It is open to a Magistrate at any stage of a trial, before signing judgment, to make a commitment to the court of session - this power is given to the Magistrates by Section 347, Criminal P. C. I am therefore of the opinion that it would be better if the learned Magistrate should consider this matter afresh in the light of the observation which I have made as to whether or not there should be a charge under Section 307, i. P. C. and a commitment to the court of session of the applicants on that charge.;