M. Venkatagiri Aiyar vs N.M. Firm

Mr. Justice Courts Trotter sitting on the original side of this Court in the course of the trial of a civil case proceeded u/s 478, Criminal Procedure

Code, and committed a certain witness who gave evidence in that case to the High Court Sessions for trial on charges of perjury. This appeal is

filed on the civil side of this Court, against the order of commitment as made by Mr. Justice Coutts Trotter.

A preliminary objection is raised that no appeal lies in such a matter except under the provisions of Section 215, Criminal Procedure Code. Mr.

Govindaraghava Aiyar, who appears for the appellant, admitted before us that he could not impeach the order on the grounds mentioned in

Section 215. But he says that apart from the provisions of that section an appeal lies on general grounds to this Court under the provisions of

Section 15 of the Letters Patent. We have no hesitation in holding that Section 215 applies to this case end an appeal is precluded by the express

and dear language of that section, except under its provisions. That section says:-- ""A commitment once made u/s 477 or by a Civil or Revenue

Court u/s 478 can be quashed by the High Court only and only on a point of law."" This is a specific injunction that a commitment made u/s 478 by

the Civil Court can be quashed by the High Court only on a point of law. Section 478 says that the proceedings of a Civil Court acting u/s 478

shall be deemed to have been held by a Magistrate. The argument is that u/s 15 of the Letters Patent there is an appeal from the order of Mr.

Justice Coutts Trotter sitting on the original side of this Court and that Section 215 should not be interpreted so as to take away that right. We do

not desire to deal with the question whether, u/s 15 of the Letters Patent, an appeal would lie from the order of commitment made by the learned

Judge trying a Civil suit on the original side of this Court. But supposing for the sake merely of argument that such an appeal could be preferred

under the general words of Section 15 of the Letters Patent, Section 215 of the Criminal Procedure Code, in our opinion, explicitly and clearly

says that an order of commitment made by any Civil Court can be quashed only on a point of law. That is a specific provision regarding orders of

commitment by the Civil Court under the provisions of Section 478 of the Criminal Procedure Code, and to that extent it clearly modifies the

general provisions of Section 15 of the Letters Patent, supposing that an appeal would lie under it in a case of this nature.

There are no rulings on the point. But we think that the enactment is not open to any doubt. Mr. Govindaraghava Iyer has referred us to a

number of decisions on the interpretation of some of the sections in the Criminal Procedure Code. But we do not think it necessary to refer to them

as, in our opinion, they are quite beside the point. We dismiss the appeal with costs of the Government Solicitor.