High CourtsDivision Bench(1894) 01 MAD CK 0010

Queen-Empress vs Fakrudeen

Madras High Court · Decided on 25 January 1894 · Citation: (1894) ILR (Mad) 278

HON’BLE JUDGES
Muttusami Ayyar, J · Best, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

10 paragraphs · 207 words

Best, J.—No rules sanctioned by Government u/s 10 of Act XXIV 1859 have been brought to our notice, and in the absence of such rules

the accused is liable to be prosecuted u/s 44. The mere fact of a departmental punishment having been awarded is not sufficient to exonerate from

liability u/s 44, though the circumstance may be taken into consideration in passing sentence. I would set aside the order of acquittal and direct the

Magistrate to dispose of the case on its merits.

Muttusami Ayyar, J.

2.

I am also of the same opinion. In the absence of any rules framed by Government, the departmental punishment inflicted on the accused u/s 10

of Act XXIV of 1859 does not bar his prosecution u/s 44 of the same Act, unless the Magistrate thinks that the breach of duty is not grave but

trivial. It is a grave violation of duty on the part of a police officer to go to sleep whilst on guard, and I would follow the principle laid down by this

Court in its proceedings, dated the 3rd October 1878, No. 1601. Weir, p. 569. I would also set aside the order of acquittal and order a re-trial

with reference to the foregoing observations.