Lancelot Sandbrson, C.J.@mdashThis Rule called upon the District Magistrate to show cause why the conviction and sentence of the petitioner
should not be set aside on the first and fifth grounds in the petition.
2. The first ground was that the learned Deputy Magistrate erred in not trying the case de novo and thereby failed to exercise a jurisdiction vested
in him by law.
3. The Magistrate who tried the case was Mr. A. P. Peters. The case had, in the first instance, been before Mr. Section C. Das Gupta, a Sub-
Deputy Magistrate, and on the 1st April 1921 the complainant and four prosecution witnesses were examined. The case was then adjourned to
12th April 1921, for recording the accedes statement. On the l0th April 1921, Mr. Section C. Das Gupta recorded the statement of the accessed,
charge was framed and three prosecution witnesses were cross-examined and the case was ad journal to the 3rd May 1941. Then, apparently,
there were several adjournments, and on the 26th of Jane 1921 the Sub-Divisional Officer, Mr. P. Sen, made the following order:-'' To my file, as
Baba Section C. Das Gupta has been transferred. The accused prays for a de novo trial. Summon all the prosecution witnesses and defense
witnesses.
4. Then, on the 22nd July 1921, Mr. P. San, transferred the case to Mr. A. P, Peters, a Deputy Magistrate, and on the 2nd September 1921, the
complainant and the prosecution witness No. 4 were cross-examined.
5. Now, the first ground, as I have already stated, alleges that .the Magistrate who tried the case, ought to have tried the case de novo. I am not
satisfied that any application was made to Mr. Peters to have the witnesses, who bad already been examined, other than the complainant and P,
W. No. 4, re called into the witness box to be examined again and cross-examined. On the 2nd September 1921, the complainant and one of the
pro-section witnesses were, in fast, cross-examined and, to my mind, it is clear from the petition that all the witnesses for the prosecution and
defence were in Court, and I am satisfied that if the learned gentleman appearing for the defense had asked the learned Magistrate that any one of
the witnesses, who had already been examined, should be pat into the witness box again for the par pose of farther examination and cross
examination, such a coarse would have been adopted.
6. There is a general allegation in the petition to this effect that the petitioner''s prayer for a de novo trial was not acceded to by the learned
Magistrate. A bare statement of that kind makes little impression on my mind. It is a general allegation without any date or without any specifies
allegation as to the date when and the person to whom the application was made or what the order was in respect of it and, as 1 have already said,
it carries little weight. The result is that, with regard to the first ground, I am not satisfied that the Magistrate refuted to allow the examination or
cross examination of any of the witnesses, who had been examined on the previous occasion. So that, in my judgment, there is no substance in the
first ground.
7. The fifth ground was, that the learned Magistrate''s judgment must have been in flounced by the impressions he received at the time of the local
inspection and, as such, the judgment ought to be arrested. After the evidence in the case had been finished the learned Magistrate viewed the hem
in quo at the leanest of both parties and, as 1 understand, in the presence of the Pleaders who were representing the respective parties. Having
read the Judgment, I am satisfied that the Magistrate made and need this inspection solely for the purpose of enabling him to understand the
evidence which had already been given and which was legitimate for him to do. Consequently, in my judgment, there is no foundation for the Bale
in respect of the fifth ground in the petition.
8. For these reasons, in my judgment, the Bale should be discharged.
Panton, J.
9. I agree.
