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Judgment
Section 148(3) of the Criminal Procedure Code permits a Magistrate to direct by whom are to be paid any costs which have been incurred as
witnesses'' or Pleader''s fees; we think the section does not permit him to give any direction in respect of other costs which might be admissible
under the much wider provisions of the Criminal Procedure Code as costs incidental to the proceedings. The penalties in the present case are not
such expenses as are included in the provision of Section 148(3), and we are asked to hold that the Magistrate was entitled to deal with them by
reason of Section 44(3) of the Stamp Act. We are unable to give to this section the effect suggested. It cannot, as we understand it, clothe the
Magistrate to ''deal with costs other than those provided for by the Code of Criminal Procedure.
The case, Raiendra Narain Roy v. Mahomed Arzumand Khan 9 C.W.N. 887 is cited as authority for the view that costs not mentioned in
Section 148(3) may be dealt with by the Magistrate, but we do not find that the question was there considered, nor is it clear that the costs dealt
with were not covered by the language of the section.
We are then asked to hold that the learned Judge had no jurisdiction to interfere in revision with the Magistrate''s order, but the Magistrate''s
order was made without jurisdiction and in excess of the Magistrate''s powers, and this Court will interfere, if necessary, in such a case.
We dismiss the appeal.