In Re: Thurman

It is clear that no reasons have been given in the judgment of the Magistrates. This is contrary to Section 263 (h) of the Criminal Procedure

Code. Honorary Magistrates are constantly being reminded of their obligations in this respect and we again call their attention to the requirements

of the Code. No statement has been received from the Magistrates u/s 441, Criminal Procedure Code. Honorary-Magistrates as Presidency

Magistrates are governed also by Section 370 (i) in cases where imprisonment is inflicted. The omission of reasons for the conviction is, no doubt,

an irregularity. The only question is whether the irregularity has prejudiced the accused. In re Dervish Hussain 71 Ind. Cas. 212 : 46 M. 253 : 17

L.W. 18 : 4 M.L.J. 84; AIR (1923) (M.) 185 : 32 M.L.T. 100 : 24. Cr. L.J. 84, the judgment of one of us (Wallace, J.), it was held that a

conviction passed without reasons when no evidence is recorded is very different from a case where as here evidence is recorded. There is no

record of any cross-examination but we are informed that accused was not defended and there was probably no cross-examination at all. The

conviction is ""found guilty"" and that is, the accused, was found guilty of assault and also failed to show cause against being bound over under

section, 106, Criminal Procedure Code. He was found guilty of an assault in the public street and we think there was no prejudice to the accused

by the failure of the Magistrates to record a finding that accused was guilty of a breach of the peace. They, no doubt, should have done so but the

accused had been previously bound over and as soon as his previous security expired, he broke out again. There is thus an irregularity but we hold

it is cured as in the former case by Section 537, Criminal Procedure Code, and the criminal revision case is dismissed.