Full Judgment Text
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PETITIONER:
MACHERLA HANUMANTHA RAOAND OTHERS
Vs.
RESPONDENT:
THE STATE OF ANDHRA PRADESH(with connected petition)
DATE OF JUDGMENT:
17/09/1957
BENCH:
SINHA, BHUVNESHWAR P.
BENCH:
SINHA, BHUVNESHWAR P.
DAS, SUDHI RANJAN (CJ)
AIYYAR, T.L. VENKATARAMA
KAPUR, J.L.
SARKAR, A.K.
CITATION:
1957 AIR 927 1958 SCR 396
ACT:
Sessions Trial-Commitment Proceeding instituted on Police
report-Procedure, if makes for inequality before law-Code of
Criminal Procedure (Act V of 1898) as amended by the Code of
Criminal Procedure (Amendment) Act, 1955 (26 of 1955), ss.
207, 207A-Constitution of India, Art. 14.
HEADNOTE:
The point in controversy in this appeal was whether SS. 207
and 207A inserted into the Code of Criminal Procedure by the
amending Act 26 of 1955, violated the provision of Art. 14
of the Constitution and were, therefore, invalid in law.
The appellants were committed for trial to the Court of
Session by the inquiring
397
Magistrate in a proceeding instituted against them on a
Police report and he followed the procedure laid down in s.
207A of the Code as required by s. 207 Of the Code. The
appellants moved the High Court for quashing the order of
commitment on the ground that the provisions of S. 207A
introduced discrimination as against accused persons against
whom proceedings were’ instituted on Police report and were
unconstitutional in character. The High Court held against
them. The contention was reiterated in this Court and it
was sought to be made out that the provisions Of S. 207A of
the Code, in comparison and contrast to other provisions of
Ch. XVIII of the Code, prescribed a less advantageous
procedure for the accused persons in a proceeding started on
Police report than the procedure prescribed for other cases
in the succeeding sections of the chapter.
Held, that ss. 207 and 207A of the Code were not
discriminatory and did not contravene Art. 14 of the
Constitution and their constitutional validity was beyond
question.
Although there can be no doubt that the impugned sections
introduced substantial difference in the procedure relating
to commitment proceedings applicable to the two classes of
cases, they did not in any way affect the procedure at the
trial, and the true test of the constitutional validity of
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the classification they made, was whether it was reasonable
and pertinent to the object the Legislature had in view,
namely, a speedy trial of offences with the least possible
delay.
So judged there could be no doubt that the Legislature in
prescribing the two different procedures at the commitment
stage, one for proceedings instituted on Police report and
the other for those that were not, had acted on a
consideration that was reasonable and connected with the
object it had in view.
Budhan Choudhry v. The State of Bihar, (1955) S.C.R. 1045,
applied.
Matajog Dobey v. H. C. Bhari, (1955) 2 S.C.R. 925, Chiranjit
Lal Chowdhuri v. The Union of India, (1950) S.C.R. 869, The
State of Bombay v. F. N. Balsara, (1951) S.C.R. 682, The
State of West Bengal v. Anwar Ali Sarkar, (1952) S.C.R. 284,
Kathi Raning Rawat v. The State of Saurashtra, (1952) S.C.R.
435, Lachmandas Kewalram Ahuja v. The State of Bombay,
(1952) S.C.R. 710, Qasim Razvi v. The State of Hyderabad,
(1953) S.C.R. 581, Habeeb Mohamad v. The State of
Hyderabad, (1953) S.C.R. 661 and The State of Punjab v.
Ajaib Singh, (1953) S.C.R. 254, referred to.
JUDGMENT:
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 57 of
1957 and Criminal Misc. Petition No. 294 of 1957.
Appeal from the judgment and order dated September 28, 1956,
of the former Andhra High Court at Guntur in Criminal
Revision Case No. 241 of 1956.
398
T. V. Sarma, K. Ramaseshayya Chaudhury and T. S.
Venkataraman, for the appellants.
T. V. R. Tatachari and T. M. Sen, for the respondent.
C. K. Daphtary, Solicitor-General of India and T. M.
Sen, for the Intervener (Union of India).
1957. September 17. The following Judgment of the
Court was delivered by
SINHA J.-The only question that arises for determination in
this appeal on a certificate granted by the High Court of
Andhra Pradesh at Hyderabad, under Art. 134(1)(c) of the
Constitution, is the constitutionality of the provisions of
ss. 207 and 207A, Code of Criminal Procedure (hereinafter
referred to as the Code), which, read together, were
introduced into the Code by Act XXVI of 1955. The 26
appellants have been committed to the Court of Session,
Guntur Division, to take their trial for offences punishable
under ss. 147, 148, 323, 324 and 302, read with ss. 34 and
149, Indian Penal Code. They impleaded the State of Andhra
Pradesh as the sole respondent. The Union of India has been
allowed to intervene on an application made in that behalf
in view of the fact that the provisions of the Central Act
have been impugned as unconstitutional.
For the purposes of this appeal, it is only necessary to
state the following relevant facts. The local police took
cognizance of a serious occurrence of rioting with murder on
December 22, 1955. The local police investigated the case,
and after recording such evidence as it could collect in
respect of the occurrence, submitted a charge-sheet under
the aforesaid sections of the Indian Penal Code, to the
magistrate having jurisdiction to entertain the case. The
magistrate, following the procedure laid down in s. 207 A of
the Code committed the persons shown in the chargesheet as
the accused persons, to take their trial before the Court of
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Session. A number of applications in revision, under ss.
435 and 439 of the Code, were made on behalf of the accused
persons, to the High Court of
399
Andhra Pradesh, to quash the order of commitment, chiefly on
the ground that the said order having been passed under the
provisions of s. 207A of the Code( was void, as those
provisions were unconstitutional for the reason that they
introduced discrimination as against accused persons in
respect of whom a police charge-sheet had been submitted.
The revisional applications were heard by Krishna Rao J. who
dismissed them, holding that the provisions impugned were
not unconstitutional and that, therefore, the order of
commitment was valid in law. The appellants applied for and
obtained the necessary certificate under Art. 134(1)(c) of
the Constitution that the case was a fit one for appeal to
this Court.
The arguments addressed to the High Court have been repeated
in this Court and are to the effect that ss. 207 and 207A,
as they now stand, provide for two separate procedures in
the committing court, namely, (1) in respect of a case
instituted on a police report for which the procedure
specified in s. 207 A is prescribed, and (2) in respect of
any other proceeding, the procedure laid down in other
provisions of Chapter XV111 is prescribed. The argument is
that a comparison and contrast of the two different
procedures prescribed in respect of the two classes of
cases, when examined in their details, show that the
procedure in respect of a case instituted on a police report
is less advantageous to the accused than the other
procedure. Thus, it is further argued, in the sections
following s. 207A in Chapter XVIII of the Code, the accused
have been granted facilities which are not available to them
in the procedure laid down in s. 207A. By way of
illustration, it was urged that under s. 208(3), it is open
to an accused person to apply to the magistrate to issue
process to compel the attendance of any witness or the
production of any document, but sub-s. (2) of s. 207A, which
corresponds to the provisions of s. 208(3), speaks only of
the prosecution and not of the accused. Again, it is
pointed out that sub-s. (4) of s. 207A, makes reference only
to the prosecution evidence, whereas the corresponding s.
208(1) makes reference to the evidence that may be produced
in
200
support of the prosecution or on behalf of the accused.
Similarly, it has been pointed out that there are no
’provisions in s. 207A corresponding to those of s. 209(2),
and s. 213(2), empowering the magistrate to discharge the
accused; nor is there any provision in the impugned s. 207A
corresponding to s. 215 relating to quashing of commitments.
Further, it was pointed out that whereas s. 209(1) contains
the words " not sufficient grounds for committing the
accused person", sub-s. (6) of s. 207A has the words " no
grounds for committing the accused". It has further been
argued that in the new procedure adopted in the impugned s.
207A, the accused person has been deprived of the benefits
under ss. 162 and 215 of the Code, and under ss. 27, 101 to
106 and 114-1ll. (g) of the Evidence Act. It has, thus,
been sought to be made out that the procedure laid down in
s. 207A in the matter of commitment is less advantageous to
the accused persons than the one prescribed in the
succeeding sections of Chapter XVIII.
We shall assume for the purpose of examining the
constitutionality of the impugned provisions of the amended
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Code that there are differences in the two kinds of
procedure envisaged in Chapter XVIII of the Code, relating
to commitment proceedings, but it is by no means clear that
the changes introduced by the amending Act XXVI of 1955 are
always to the disadvantage or prejudice of an accused
person. It is a well-known fact that the amending Act
aforesaid introduced changes into the old Code with a view
to simplifying and expediting procedure relating to trial of
offences and to inquiries preceding such trials. It has
also to be remembered that the Code has always prescribed
different procedures for trial of offences varying with the
gravity of the offences charged, or with the power of the
court before which an accused person is placed on trial.
Generally speaking, minor offences have been made triable
summarily, or the same accused person in respect of an
offence triable summarily, may be so tried by a magistrate
specially empowered in that behalf, or may be tried
according to the ordinary procedure by a magistrate not so
401
empowered. Less serious offences are triable by magistrates
and more serious offences are triable by a Court of Session
or by a High Court after there has been a preliminary in-
quiry and investigation by a police officer, or an inquiry
by a magistrate, commonly described as commitment proceed-
ings, or, after inquiry by a Civil or Revenue Court, in
connection with certain specified offences committed in the
course of or in relation to judicial proceedings or in’
respect of proceedings affecting the administration of
justice. The Code has further classified offences triable
by magistrates of any class or by magistrates of higher
classes. There is, again, a cross-division of cases into
warrant cases and summons cases. With reference to the
powers of police officers, offences have been classified as
cognizable offences and non-cognizable offences. Thus, the
principle of classification of offences and of different
categories of cases relating to the trial of offences is a
well-establisbed rule of criminal procedure. It is true
that for the first time, the impugned sections have pre-
scribed two different procedures in respect of commitment
proceedings as already indicated, but we have to remember
that there is absolutely no difference in the procedure at
the trial in contra-distinction to the procedure relating to
the enquiry leading up to commitment of an accused person to
a Court of Session or a High Court in cases triable exclu-
sively by such a Court. It must also be remembered that
every case involving a serious offence comes under the
category of ’cognizable case’ in respect of which a police
officer may arrest a person named as an accused person
without warrant and investigate the case without any order
of a magistrate in that behalf Hence, ordinarily speaking,
as soon as information of the commission of a cognizable
offence has been laid before a police officer in-charge of a
police station, it becomes his duty to record the first
information; and even in the absence of such a first infor-
mation if such an officer receives information reading to a
suspicion that a cognizable offence has been committed, he
has to investigate the case and take all steps necessary for
the apprehension and
402
arrest of the persons alleged to have been concerned with
the crime. Even in cases which are not, in the first in-
stance, of cognizable nature, it becomes the duty of a
police officer to investigate such a case if he is so or-
dered by a competent magistrate, taking cognizance of the
offence under s. 190 of the Code. In all such cases, it
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becomes the duty of a police officer in-charge of a police
station, or of a superior officer if deputed to investigate
a case, to follow the procedure laid down .in Chapter XIV of
the Code. Under s. 169 of the Code, if, as a result of the
investigation under Chapter XIV, the police officer making
the investigation, comes to the conclusion that there is no
sufficient evidence or reasonable ground of suspicion to
justify the forwarding of the accused to a magistrate, he
has to release the accused person if in custody. If, on the
other hand, on such an investigation, it appears to the
investigating officer that there is sufficient evidence or
reasonable ground of suspicion, it becomes his duty to
forward the accused to a competent magistrate to try the
accused or to commit him for trial. Section 173 of the Code
requires the investigation to be concluded without any
unnecessary delay and the submission of a report containing
the result of the investigation, to a competent magistrate.
After the submission of the police report, the police offi-
cer in-charge of a police station, before the commencement
of the inquiry or trial by a magistrate, has to furnish to
the accused, free of cost, a copy of the report aforesaid,
of the first information report and of all other documents
or relevant extracts thereof, on which prosecution proposes
to rely, including statements and confessions, if any,
recorded under s. 164, and the statements recorded under
sub-s. 3 of s. 161, of all persons whom the prosecution
proposes to examine as witnesses.
On receipt of the police report and the documents aforesaid,
under s. 173 of the Code, the magistrate concerned has to
make up his mind whether the case has to be tried by him or
by some other competent magistrate or by a Court of Session
or a High Court. If the magistrate finds that the case is
triable exclusively by a Court of Session or a High Court,
he has
403
to follow the new procedure laid down in s. 207A At the
commencement of the inquiry before the magistrate, when the
accused appears before him, the magistrate has to satisfy
himself that the documents referred to in s. 173 have been
furnished to the accused and to have them furnished if the
police officer has not done his duty. The magistrate then
has to record the evidence of such witnesses as figure as
eyewitnesses to the occurrence.- and are produced before
him. ’He has also the power, in the interest of justice, to
record such other evidence of the prosecution as he may
think necessary, but he is not obliged to ’record any evi-
dence. Without recording any evidence but after considering
all the documents referred to in s. 173 and after examining
the accused person and after hearing the parties, it is open
to the magistrate to discharge the accused person after
recording his reasons that no ground for committing the
accused for trial has been made out, unless he decides to
try the accused himself or to send him for trial by another
magistrate. If, on the other hand, he finds that the ac-
cused should be committed for trial,, he is required to
frame a charge disclosing the offence with which the accused
is charged. The accused is then required to submit a list
of persons whom he wishes to be summoned, to give evidence
at his trial. After all this, the case is placed before the
Court of Session or the High Court for trial in accordance
with the procedure laid down by the Code.
But if the investigating police officer, instead of submit-
ting a charge-sheet as required by a. 173, submits what is
popularly called the "final report" to the effect that there
was no evidence in support of the prosecution case and that
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it was not a fit case for a trial either by a magistrate or
by a Court of Session or High Court, the matter may not end
there. It is open to the first informant or any other
person interested in prosecuting the accused person, to make
a regular petition of complaint before a competent magis-
trate under s. 190 of the Code. The magistrate, upon taking
cognizance under that section, may start an inquiry of his
own, notwithstanding the fact that the police
52
404
has refused to prosecute the case. The magistrate, in a
case triable exclusively by a Court of Session or by a High
Court, has to follow the procedure laid down in s. 208 and
subsequent sections of Chapter XVIII. The magistrate natu-
rally has to make a record of the evidence given by the
complainant and such other witnesses as may have been pro-
duced in support of the prosecution or on behalf of the
accused if the accused chooses to adduce any evidence at
that stage. Ordinarily, an accused person does not choose
to do so for the fear that he might disclose his defence too
early. After recording the evidence adduced on behalf of
the prosecution as also on behalf of the accused, if ad-
duced, and examining the accused for the purpose of enabling
him to explain any circumstances appearing in the evidence
against him, the magistrate may either discharge the accused
person if he finds that there is no sufficient ground for
committing him for trial after recording his reasons, or
direct him to be tried by himself or some other magistrate.
The order of discharge may be made by the magistrate even at
an earlier stage if he records the reasons for considering
the charge to be groundless, or, he may commit the accused
for trial after framing a charge declaring the offence with
which the accused has been charged. It is also open to an
accused person, if the magistrate in his discretion allows
him to do so, to examine more witnesses. If after examining
those additional witnesses, the magistrate is satisfied that
there are no sufficient grounds for committing the accused,
he may cancel the charge and discharge the accused.
It will, thus, be seen that where the magistrate conducts
commitment proceeding as on a complaint, the accused has the
advantage of three stages at which he may be discharged. It
has, therefore,. been contended on behalf of the appellants
that the procedure under s. 207A is less advantageous to the
accused than the other procedure. The answer to this con-
tention is that the Legislature, in its wisdom, has proceed-
ed on the basis that it is primarily the function of the
State through its police officers who are charged with the
405
duty of preventing the commission of crime and of bringing
offenders to justice, to prosecute criminals or alleged
criminals’ in serious cases, that is to say, cases involving
not only personal injury to the complainant but also public
peace and order. Such police officers have been enjoined by
law to see to it that all persons alleged to have been
concerned in a crime of that character, should be speedily
brought to justice. Chapter XIV of the Code, as stated
above, lays down the procedure which police officers have to
follow. Hence, the Code has provided that all cases involv-
ing public peace and order, should be investigated by public
servants who are expected to be vigilant in bringing all
offenders to justice without any avoidable delay. If the
police have not thought it necessary or feasible to do so
after following the procedure laid down in Chapter XIV, the
private party may figure before the magistrate as complain-
ant The magistrate has got, therefore, to be more vigilant
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in seeing that private vendetta and considerations other
than those of vindicating justice, are not allowed to inter-
fere with the administration of public justice. Hence, the
procedure laid down in section 208 and the sections follow-
ing that section, naturally gives greater facilities to
persons accused of an offence, to vindicate their character.
As indicated above, there is no doubt that there are materi-
al differences in the two procedures relating to commitment
according as the case has been investigated by a competent
police officer who has submitted a charge-sheet and a report
under section 173 of the Code, or, a competent magistrate
has taken cognizance of an offence on a complaint. In the
latter case, the procedure before the committing magistrate
is more elaborate. But is it always to the advantage of an
accused person that there should be an elaborate procedure
before such a magistrate and not a summary one? It is the
avowed policy of the Legislature and there can be no doubt
that it is in the general interest of administration of
justice, that crimes should be investigated and criminals
brought to justice as expeditiously as circumstances of the
case would
406
permit. That must also be in the interest of an accused
person himself if he claims not to be guilty of any offence.
Generally speaking, therefore, only a real offender would be
interested in prolonging the inquiry or trial so as to
postpone the day of judgment. If a person has been falsely
or wrongly accused of an offence, it is in his interest that
he should get himself declared innocent by a competent court
as early as possible. In view of these considerations,
there cannot be the least doubt that the Legislature has
been well-advised to amend the procedure relating to commit-
ment proceedings in cases which have been investigated by a
competent police officer. The Legislature has rightly
retained the old elaborate .procedure only in those cases
which have not been investigated by such a public officer,
or, after investigation, have been declared not to be fit to
be proceeded with in public interest.
Having found that there are substantial differences intro-
duced by the impugned provisions, we have to consider the
question of the constitutionality of those provisions. At
the threshold, it is pertinent to observe that these provi-
sions have not in any way affected the procedure at the
trial. After a case has been committed to a Court of Ses-
sion, the procedure for the trial of offences in either
class of cases, remains the same. Hence, all those cases
which came up to this Court in which it was laid down that
the law introduced substantial changes in the procedure at
the trial, to the disadvantage of an accused person, have
absolutely no relevance to the present case. The main
attack on the constitutionality of those provisions is based
on Art. 14 of the Constitution. This Court had to consider
the provisions of that article in a series of cases, namely,
Chiranjit Lal Chowdhuri v. The Union of India (1), The State
of Bombay v. F. N. Balsara (2), The, State of West Bengal v.
Anwar Ali Sarkar (3), Kathi Raning Rawat v. The State of
Saurashtra(4), Lachmandas
(1) [1950] S.C.R. 869. (3) [1952] S.C.R. 284.
(2) [1951]S.C.R. 682. (4) [1952] S.C.R. 435.
407
Kewalram Ahuja v. The State of Bombay (1), Qasim Razvi v.
The State of Hyderabad(2), Habeeb Mohamad v. The State of
Hyderabad(3) The State of Punjab v. Ajaib Singh(4),
which were all referred to in the case of Budhan Choudhry v.
The State of Bihar(5), which is the nearest case to the case
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now before us, with this distinction that in that case,
there was a difference at the trial stage itself. In that
case, the same accused person in respect of the same of-
fence, could be tried under section 30 of the Code by a
magistrate empowered under that section, and by a Court of
Session, if the offence happened to have taken place in a
jurisdiction to which section 30 had not been applied. In
that case, this Court upheld the constitutionality of that
section of the Code, and repelled the Contention that the
provisions of that section infringed the fundamental right
to equality guaranteed by art. 14 of the Constitution. In
the course of his judgment, Das J. (as he then was) made the
following observations which apply to the case in hand with
full force :
"......... It is now well-established that while article 14
forbids class legislation, it does not forbid reasonable
classification for the purposes of legislation. In order,
however, to pass the test of permissible classification two
conditions must be fulfilled, namely, (1) that the classifi-
cation must be founded on an intelligible differentia which
distinguishes persons or things that are grouped together
from others left out of the group and (II) that that differ-
entia must have a rational relation to the object sought to
be achieved by the statute in question. The classification
may be founded on different basis; namely, geographical, or
according to objects or occupations or the like. What is
necessary is that there must be a nexus between the basis of
classification and the object of the Act under considera-
tion. It is also well-established by the decisions of this
Court that article 14 condemns
(1) [1952] S.C.R..710.
(2) [I953] S.C.R. 581.
(3)[1953] S.C.R. 661.
(4) [1953] S.C.R. 254.
(5) [1955] 1 S.C. R. 1045, 1049.
408
discrimination not only by a substantive law but also by a
law of procedure."
The later case before this Court dealing with. the question
of discrimination in respect of provisions of the Code is
the one reported in Matajog Dobey v. H.C. Bhari(1). In that
case, the constitutionality of section 197 of the Code, was
questioned. The contention raised in that case was that the
section vested arbitrary power in the Government to grant or
withhold sanction which could be withheld or granted at the
sweet will of the Executive. This Court overruled that
contention and held that a discretionary power is not neces-
sarily discriminatory.
Applying the principles laid down by this Court to the case
in hand to judge whether or not there has been objectionable
discrimination, there could not be the least doubt that the
Legislature has provided for a clear classification between
the two kinds of proceedings at the commitment stage based
upon a very relevant consideration, namely, whether or not
there has been a previous inquiry by a responsible public
servant whose duty it is to discover crime and to bring
criminals to speedy justice. This basis of classification
is clearly connected with the underlying principle of admin-
istration of justice that an alleged criminal should be
placed on his trial as soon after the commission of the
crime as circumstances of the case would permit. This
classification cannot be said to be unreasonable and not to
have any relation to the object of the legislation, namely,
a more speedy trial of offences without any avoidable delay.
For the reasons given above, it must be held that there is
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no discrimination and that the provisions of Art. 14 of the
Constitution have not been contravened. The provisions of
the Code, impugned in this case, must, therefore, be held to
be constitutional. The appeal is, accordingly, dismissed.
Appeal dismissed.
(1) 1955] 2 S.C.R. 925.
409