Madras High Court
M/S.Rahmania Coffee Works vs Unknown on 26 February, 2015
Author: R.Mala
Bench: R. Mala
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.02.2015
CORAM:
THE HONOURABLE MS. JUSTICE R. MALA
Criminal Appeal No.337 of 2003
Date of Reserving the Judgment
23.02.2015
Date of Pronouncing the Judgment
26.02.2015
1.M/s.Rahmania Coffee Works
Rep by its Lessee
N.Ramachandran
2.N.Ramachandran (dead)
S/o.Narasimha Nadar
C.Uma Maheswari .. Appellants/Accused 1 & 2
(C.Uma Maheswari brought on record as LR's of the deceased Second appellant as per order dated 04.01.2011 in M.P.No.79/2010 by KNBJ)
v.
State rep by
Deputy Superintendent of Police
Special Crime Branch
Central Bureau of Investigation
Rajaji Bhavan, Besant Nagar
Madras 600 090. .. Respondent/Complainant
Prayer:
Criminal appeal filed under Section 374(2) of Cr.P.C., to call for records in C.C.No.59 of 1994 on the file of I Additional Sessions Judge-cum-Chief Judicial Magistrate, Coimbatore dated 10.02.2003 and to set aside the judgment and conviction imposed on the appellants.
For Appellants : Mr.R.C.Manoharan
For Respondent : Mr.K.Srinivasan,
Special Public Prosecutor (CBI cases)
J U D G M E N T
This appeal has been preferred by the appellants challenging the judgment of conviction and sentence passed against them on 10.02.2003 in C.C.No.59 of 1994 on the file of learned I Additional Sessions Judge-cum-Chief Judicial Magistrate, Coimbatore. The appellants who were arrayed as A1 and A2 were convicted and sentenced as follows:
Sections Accused Sentences 409 IPC A1 A2 Fine of Rs.20,000/-, in default A2 to undergo Simple Imprisonment for 6 months.
Two years R.I, Fine of Rs.20,000/- in default to undergo Simple Imprisonment for 6 months.
Set off was ordered under Section 428 Cr.P.C.
2. The case of the prosecution based on the prosecution witnesses is as follows:
(a) The accused A2/Ramachandran had executed a deed of lease on 05.09.1974 with one Khan Bahadur H.M.Abdul Rahim Said and took the premises on lease including the building, land and machines of M/s.Rahmania Coffee Works, Mettupalayam on monthly rent with a condition that A2 should continue the curing works only in the name of M/s.Rahmania Coffee Works, with his name as lessee. Thereafter, A2/Ramachandran applied for a licence to the Coffee Board, Bangalore as lessee and a licence for curing coffee had been issued in the name of M/s.Rahmania Coffee Works, Mettupalayam. Subsequently, A2/Ramachandran entered into an agreement with the Coffee Board as collecting agent and the agreement was renewed periodically.
(b) The Coffee Board, Bangalore is a statutory board which was constituted by the Central Administrative Control of the Government of India in the Ministry of Commerce. Under the Coffee Act, all the Coffee that was grown in the country must be pooled or surrendered to the Coffee Board, which would then be given to the licencees of the Coffee Board for the purpose of curing. The main function of the Coffee Board is to promote the sale and consumption of Coffee in India and abroad. The Coffee Board established depots through out the country for collecting the Coffee and appointed collecting agents. In pursuance of the agreement entered with the collecting agents, the Coffee Board made an arrangement to keep a centralised accounts called pool accounts with the State Bank of India, Overseas Branch, Bangalore. Through the said arrangement, authorisation are given to the pool agents for drawal of money by way of letter of credit to make payment to the Coffee growers.
(c) The main duty of the pool agent is to collect the Coffee bean from small growers at the depots and send the same to the collecting agent and to make payments to the small growers for the amount of Coffee bean collected from them. The collecting agents should maintain the stock register and the same shall be submitted to the Assistant Coffee Marketing Officer concerned periodically. After getting appropriate sanction from the Board, the agents have to draw the funds from the pool fund through letter of credit and the agents have to submit the Statement of Accounts viz., R.R.15 and R.R.15A forms for the corresponding amount withdrawn from the pool fund and disbursement made thereon. The Coffee Board has to finalise the account of every collecting agent by 31st December every year.
(d) As per the agreement entered into with the Coffee Board, Bangalore, A1/M/s.Rahmania Coffee Works had been operating 14 collecting depots located in Tamil Nadu, Karnataka and Kerala for collecting the coffee bean from the small growers. For the said purpose, A2/Ramachandran was operating current accounts with State Bank of India, Mettupalayam Branch; State Bank of Travancore, Sultan Battery Branch and State Bank of India, Virajpet Branch. These accounts were used to deposit the letters of credits and also the withdraw the said amount for distribution to the Coffee growers.
(e) A3/Prakash is the son of A2/Ramachandran, who assisted A2 in the capacity of Manager of A1/M/s.Rahmania Coffee Works. In pursuance of a conspiracy entered into between A2 and A3, the accused misappropriated a total sum of Rs.83,87,108/- during the period 1983 to 1990, thereby committed offences punishable under Sections 120B r/w 409 and 477-A IPC and specific offences under Section 409 and 477-A IPC.
(f) P.W.1/Jayalakshmi is the employee of the A1 company and she is incharge of preparing RR15 and RR15A statements on fortnightly basis as per the instructions given by A2, apart from maintaining other accounts. Ex.P.1 is the statement given by P.W.1/Jayalakshmi before the Magistrate and Ex.P.2 is the statement given for the second time before the Magistrate. Ex.P.3 series to Ex.P.9 series are the RR15 and RR15A statements prepared by P.W.1 corresponding to the years 1983 to October 1989 respectively. The model RR15 and RR15A statements prepared by P.W.1/Jayalakshmi is marked as Ex.P.10.
(g) P.W.2/Narashimma Moorthy who was then working in the audit department of the Coffee Board would visit the individual depots and would audit the accounts, which would be subsequently approved by the Director of Finance. In the year 1989, on instructions from the Director of Finance, P.W.2 directly went to the banks to check whether the balance shown in the statements tally with the original balance in the said accounts. On inspection, it was found that there was a discrepancy of Rs.83 lakhs. When the same was brought to the notice of A2 and A3, they accepted the same and sent a reply to the Coffee Board.
(h) P.W.3/Suryanarayanan was the retired Director of the Coffee Board during the period between 1989 to 1991. On the basis of the audit report, P.W.3 ordered for a detailed enquiry from the year 1981-82 onwards. Based on such enquiry, a report was sent to the A1 company to remit the amount before 31.12.1989. However, the accused Company paid only a sum of Rs.3,00,000/- through Demand Draft and through Ex.P.11/letter intimated the Coffee Board that they would remit the balance amount within a short period. Since the amount was not remitted back, the marketing division of the Coffee Board issued Ex.P.12/show cause letter to the accused and canceled the license issued in favour of the accused.
(i) P.W.4/Rathinasabapathy who was working as Cashier in the A1 company was examined with regard to the pool fund account maintained at Mettupalayam. P.W.5/Unnikrishnan, the Chief Manager at State Bank of Travancore, who was then working at Sultan Battery Branch during the period 1989-93 had deposed that the accused Company was having account in their bank between 1980 to 1990 and that they have deposited the amount received through letter of credit and accordingly, the bank would disburse the amount. Ex.P.13/entry in the ledger at page 142 and Ex.P.14/entry in the ledger at page 236 would show that there was only a sum of Rs.516.80 as on 31.12.1984. Ex.P.15/entry in the ledger at page 24 would show that there was a balance of Rs.476.80 as on 31.12.1985. Ex.P.16/entry in the ledger at page 261 would show that there was only a balance of Rs.316.80 as on 31.12.1986. Ex.P.17/entry in the ledger at page 302 would show that there was only a balance of Rs.176.80 as on 31.12.1987. Ex.P.18/entry in the ledger at page 95 would show that there was only a balance of Rs.476.80 as on 31.12.1988. Ex.P.19/entry in the ledger at page 100 would show that there was only a balance of Rs.336.80 as on 31.12.1989. Ex.P.20/entry in the ledger at page 101 would show that there was only a balance of Rs.236.80 as on 31.12.1990.
(j) Ex.P.60 series/Statement of accounts maintained with the State Bank of India, Virajpet Branch was marked through P.W.6/Govindaraj, who was then working as Manager of the said Bank during the relevant period.
(k) P.W.8/Vasudeva Ramachandran who was one of the member of the audit team has deposed that when they conducted the audit in the accused company in the year 1989, it was found that the company instead of paying the amount to the coffee growers had retained the amount with them. Further, though in the RR15 and RR15A forms sent by the accused denote a huge amount of money in the bank, actually there was no such money in the bank. Hence, when the documents were scrutinized a sum of Rs.83,00,000/- were found to be misappropriated by the accused company.
(l) P.W.9/Chennakrishnan, who was working as vigilance officer in the Coffee Board had deposed that his predecessor Ramaswamiah has given complaint to the Superintendent of Police, Central Bureau of Investigation and through P.W.9, Ex.P.24 was marked.
(m) P.W.14/Subba Rao, who was the Assistant Coffee Marketing Officer of Coffee Board, Bangalore would depose that he had issued three letters of credit amounting to Rs.9,00,000/- in favour of the accused company. P.W.17/Lalitha, the then Head Clerk of Coffee Board, Bangalore had deposed that she had send the letter of credits to the accused Company along with the covering letter. Ex.P.44 series/covering letters are marked through P.W.17.
(n) P.W.15/Baskaran Thambi on receiving the complaint from Ramaswamiah on 23.07.1990 registered a case in RC.No.13/1990 u/s.12B, 409 and 477-A IPC. Ex.P.34 is the FIR. After obtaining necessary permission from the Court of law, he conducted search in the house of the Accused and seized the documents. Subsequently, on 12.10.1990, P.W.15 handed over the case to P.W.23/Jaganathan who took up the case for further investigation. After examining the witness and collecting necessary documents, he filed a charge sheet against the accused under Section 120B, 409 and 477-A IPC.
3. Even though charges were levelled against this appellant under Section 120B r/w 409 and 477 IPC and also for specific offences under Section 409 and 477-A of IPC, the Trial Court after considering oral and documentary evidence has convicted the appellants A1 and A2 under Section 409 IPC and sentenced them as stated above.
4. Challenging the conviction and sentence, the learned counsel for the appellant had raised so many points in the grounds of appeal and in the written arguments. While advancing the argument, he raised the following points:
(i) The original documents were not marked, but only the xerox copies of the documents have been marked. The condition imposed under Section 65 if the Indian Evidence Act has not been complied with while letting in secondary evidence. So, the Trial Court ought not to have considered the documents filed by the prosecution.
(ii) Though the complaint has been preferred by one Ramaswamiah, the complainant has not been examined and it is fatal to the case of the prosecution. Further, though the complainant viz., Ramaswamiah retired from service on 20.03.1989, he preferred the complaint on 18.05.1990 and the case has been registered only on 23.07.1990. However, no reason has been assigned as to why there was such a delay in registering the cases.
(iii) The learned Chief Judicial Magistrate, Coimbatore has no jurisdiction to entertain the case, since the Coffee Board is located at Bangalore and the A1 company is also at Bangalore.
(iv) The charge itself is not correct. The amount alleged to be misappropriated does not tally with the charge.
(v) The complaint was preferred by the complainant/Ramaswamiah only on the basis of the audit report pertaining to the month of April 1989, however the said audit report has not been filed. Further, P.W.2/ in his evidence has stated that the misappropriation is done only in the year 1990.
(vi) The evidence of the bank officials viz., P.W.5/Unnikrishnan and P.W.6/Govindaraj has not been properly appreciated by the Trial Court.
(vii) Though 36 records that were maintained by the agent has been seized and scrutinized by the Assistant Coffee Marketing Officer, the same were not produced before the court.
(viii) The ingredients of Section 409 IPC has not been made out. There is no evidence to show that the amount mentioned in the chargesheet viz., Rs.86,87,108/- has been entrusted with the appellant from the year 1983 to 1990. The evidence of the witnesses would show that they had only sent the covering letters and they had not filed the letter of credit.
The above factums were not considered by the Trial Court and hence, the learned counsel for the appellants prayed for setting aside the conviction and sentence.
5. Resisting the same, the learned Special Public Prosecutor (CBI cases) appearing for the respondent would submit that even though chargesheet has been levelled against three persons, A3/Prakash who is none other than the son of A2/Ramachandran is away from India during the relevant time. So, the Trial Court after considering the oral and documentary evidence has acquitted A3/Prakash from all the charges and acquitted A2/Ramachandran from the charges under Sections 120B r/w 409 and 477-A IPC and also specific offence under Section 477-A IPC, however convicted A1/Company and A2/Ramachandran under Section 409 IPC. So, the Trial Court has not committed any error and hence, the learned Special Public Prosecutor prayed for confirming the judgment of the Trial Court.
6. Considered the rival submissions made by both sides and perused the typed set of papers.
7. It is an admitted case that A1/M/s.Rahmania Coffee Works is the collecting agent and also pool agent. There was an agreement between the Coffee Board and A1 from the year 1983 to 1990. The period of agreement would be from 1st January to 31st December of the year. At the end of every year, once the accounts of the Company are verified and found to be in order, the agreement would be renewed. As per the said agreement, if the agents acted against the agreement, they are liable to fine. It is also an admitted case that during the year 1990, the collecting agency agreement and pool agency agreement are renewed. But the case of the prosecution is that A1 and A2 has committed misappropriation of funds during the period 1983 to 1990 while paying money to the coffee growers after collecting the coffee beans from them, and thereby committed offence under Section 409 IPC. The third charge is that during the relevant point of time viz., 1983 to 1990, the accused has committed falsification of records and misappropriated a sum of Rs.83,87,108/- and thereby committed criminal breach of trust.
8. On perusal of Charge No.1, it was stated that only a sum of Rs.75,37,108/- has been misappropriated. However, A2 was charge sheeted for misappropriating a sum of Rs.83,87,108/-. So, the argument advanced by the learned counsel for the appellant that the amount alleged to have misappropriated does not tally with the evidence, hold good. Further, as per the evidence of P.W.2, A1 is having agreement for collecting agency and that he collected the Coffee beans from the coffee growers and paid the corresponding amount to them and showed the balance amount in RR15 and RR15A statements on fortnightly basis.
9. P.W.1/Jayalakshmi is the star witness. She was working the accused A1 company during the relevant period and she has prepared the RR15 and RR15A statements on fortnightly basis. But P.W.1 in her evidence has categorically deposed that she had prepared the RR15 and RR15A statements only based on instruction in 1+2 or 1+3 copies. Out of the same, one copy was sent to Coffee Marketing Office, Coimbatore, one was sent to Chief Accounts Officer, Bangalore and one was retained in their office. She has further deposed that she has prepared those statements till she worked in the said company.
10. At the time of marking the documents, objection was raised. At that juncture, the Trial Court has held that as per the decision of the Hon'ble Apex Court reported in 2001 Cri.L.J 1254, the objection raised has to be decided only at the time of judgment. But, admittedly the Trial Court has not considered the fact i.e., admissibility of xerox copies of documents as secondary evidence and only relying upon the documents conviction was imposed on the accused.
11. Now this Court has to decide whether secondary evidence let in by the respondent is reliable?
12. The learned counsel for the petitioner relied upon the decision reported in (2007) 5 Supreme Court Cases 730, J.Yashoda v. K.Shobha Rani, wherein it was held that secondary evidence, as a general rule is admissible only in the absence of primary evidence and that proper explanation for the absence of primary evidence has to be given. It is appropriate to incorporate Paragraphs 9 and 10 of the said decision:
9. The rule which is the most universal, namely that the best evidence the nature of the case will admit shall be produced, decides this objection that rule only means that, so long as the higher or superior evidence is within your possession or may be reached by you, you shall give no inferior proof in relation to it. Section 65 deals with the proof of the contents of the documents tendered in evidence. In order to enable a party to produce secondary evidence it is necessary for the party to prove existence and execution of the original document. Under Section 64, documents are to be provided by primary evidence. Section 65, however permits secondary evidence to be given of the existence, condition or contents of documents under the circumstances mentioned. The conditions laid down in the said Section must be fulfilled before secondary evidence can be admitted. Secondary evidence of the contents of a document cannot be admitted without non-production of the original being first accounted for in such a manner as to bring it within one or other of the cases provided for in the Section. In Ashok Dulichand v. Madahavlal Dube and Another [1975(4) SCC 664], it was inter alia held as follows:
"7. After hearing the learned counsel for the parties, we are of the opinion that the order of the High Court in this respect calls for no interference. According to clause (a) of Section 65 of Indian Evidence Act, Secondary evidence may be given of the existence, condition or contents of a document when the original is shown or appears to be in possession or power of the person against whom the document is sought to be proved or of any person out of reach of, or not subject to, the process of the Court of any person legally bound to produce it, and when, after the notice mentioned in Section 66 such person does not produce it. Clauses (b) to (g) of Section 65 specify some other contingencies wherein secondary evidence relating to a document may be given, but we are not concerned with those clauses as it is the common case of the parties that the present case is not covered by those clauses. In order to bring his case within the purview of clause (a) of Section 65, the appellant filed applications on July 4, 1973, before respondent No. 1 was examined as a witness, praying that the said respondent be ordered to produce the original manuscript of which, according to the appellant, he had filed Photostat copy. Prayer was also made by the appellant that in case respondent no. 1 denied that the said manuscript had been written by him, the photostat copy might be got examined from a handwriting expert. The appellant also filed affidavit in support of his applications. It was however, nowhere stated in the affidavit that the original document of which the Photostat copy had been filed by the appellant was in the possession of Respondent No. 1. There was also no other material on the record to indicate the original document was in the possession of respondent no.1. The appellant further failed to explain as to what were the circumstances under which the Photostat copy was prepared and who was in possession of the original document at the time its photograph was taken. Respondent No. 1 in his affidavit denied being in possession appeared to the High Court to be not above suspicion. In view of all the circumstances, the High Court to be not above suspicion. In view of all the circumstances, the High Court came to the conclusion that no foundation had been laid by the appellant for leading secondary evidence in the shape of the Photostat copy. We find no infirmity in the above order of the High Court as might justify interference by this Court."
10. The admitted facts in the present case are that the original was with one P. Srinibas Rao. Only when conditions of Section prescribed in Section 65 are satisfied, documents can be admitted as secondary evidence. In the instant case clause (a) of Section 65 has not been satisfied. Therefore, the High Court's order does not suffer from any infirmity to warrant interference.
13. The learned counsel for the appellant also relied upon the decision reported in (2011) 4 Supreme Court Cases 240, H.Siddiqui (Dead) By LRs v. A.Ramalingam, wherein it was held that the provisions of Section 65 of the Indian Evidence Act provide for permitting the parties to adduce secondary evidence, however such a course is subject to a large number of limitations. Unless the limitations are complied with, the secondary evidence shall not be relied upon. It is appropriate to incorporate paragraph 12 of the said decision:
12. Provisions of Section 65 of the Act 1872 provide for permitting the parties to adduce secondary evidence. However, such a course is subject to a large number of limitations. In a case where original documents are not produced at any time, nor, any factual foundation has been led for giving secondary evidence, it is not permissible for the court to allow a party to adduce secondary evidence. Thus, secondary evidence relating to the contents of a document is inadmissible, until the non production of the original is accounted for, so as to bring it within one or other of the cases provided for in the section. The secondary evidence must be authenticated by foundational evidence that the alleged copy is in fact a true copy of the original. Mere admission of a document in evidence does not amount to its proof. Therefore, the documentary evidence is required to be proved in accordance with law. The court has an obligation to decide the question of admissibility of a document in secondary evidence before making endorsement thereon.
14. At this juncture, it would be appropriate to incorporate Section 65 of the Indian Evidence Act.
65. Cases in which secondary evidence relating to documents may be given.Secondary evidence may be given of the existence, condition, or contents of a document in the following cases:
(a) When the original is shown or appears to be in the possession or power of the person against whom the document is sought to be proved, or of any person out of reach of, or not subject to, the process of the Court, or of any person legally bound to produce it, and when, after the notice mentioned in section 66, such person does not produce it;
(b) when the existence, condition or contents of the original have been proved to be admitted in writing by the person against whom it is proved or by his representative in interest;
(c) when the original has been destroyed or lost, or when the party offering evidence of its contents cannot, for any other reason not arising from his own default or neglect, produce it in reasonable time;
(d) when the original is of such a nature as not to be easily movable;
(e) when the original is a public document within the meaning of section 74;
(f) when the original is a document of which a certified copy is permitted by this Act, or by any other law in force in 1[India] to be given in evidence;
(g) when the originals consists of numerous accounts or other documents which cannot conveniently be examined in Court, and the fact to be proved is the general result of the whole collection.
In cases (a), (c) and (d), any secondary evidence of the contents of the document is admissible.
In case (b), the written admission is admissible.
In case (e) or (f), a certified copy of the document, but no other kind of secondary evidence, is admissible.
In case (g), evidence may be given as to the general result of the documents by any person who has examined them, and who is skilled in the examination of such documents.
Thus, as per the above proviso, a person who intends to let in secondary evidence must explain why he is not in a position to let in primary evidence. Admittedly, on a perusal of the evidence of prosecution witnesses, no reason has been assigned as to why the respondent had not filed the primary evidence. In such circumstances, I am of the view that the secondary evidence let in by the respondent is not admissible in evidence and the same shall not be relied upon.
15. The next point to be decided is whether the complaint has been proved?
It is true that the FIR is not an encyclopedia. The complaint/FIR is not a substantial piece of evidence and the same could be used only for corroboration and contradiction. It is pertinent to note that the Complainant Ramaswamiah who preferred the complaint on 18.05.1990 has retired from service on 20.03.1989 and the case was registered by the respondent only on 23.07.1990. In the said complaint, it was stated that an internal audit party of Coffee Board had taken up the audit of the accounts of M/s.Rahmania Coffee Works, Mettupalayam during the month of October, 1989 and it was found that the said company had misappropriated the Board's money to the tune of Rs.83 lakhs and the said misappropriation had taken place from 1980-81 onwards. Further, it was stated that after receipt of the show cause notice the accused sought time till February, 1990 to refund the amount. Though time was granted, the said amount was not refunded and hence, they had preferred the complaint. At this juncture, it is pertinent to note the following points:
(i) The complainant Ramaswamiah, Vigilance Officer of the Coffee Board was not examined before the Court.
(ii) The basis on which the complaint was preferred is only the audit report. Admittedly, the said audit report was not filed before the Court.
(iii) The person who conducted the audit was not a qualified person, but he is only the staff of the Coffee Board, which is evident from the deposition of P.W.8/Vasudeva Rao Chavan.
16. On considering the above points, since the complainant/Ramaswamiah had died, the non-examination of the complainant is not fatal to the case of the prosecution. But P.W.9/Chennakrishnan who succeeded the complainant as Vigilance Officer of the Coffee Board, in his cross-examination has stated that the complaint had been preferred only on the basis of the audit report. He has also fairly conceded that every year, before the end of December, the pool account has to be verified and if there is any discrepancies, the license issued to the company will not be renewed and the same would be cancelled. He would further depose that the Board will not cancel the license immediately as the same would affect the customers and so they would grant some time. He also fairly conceded that when he was examined by the Police, he has stated that the accounts of the Pool Agents had not been verified by the officers of the Coffee Board. It is appropriate to incorporate the relevant portion of the deposition of P.W.9/Chennakrishnan.
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17. Now, it would be appropriate to consider the evidence of P.W.8/Vasudeva Rao Chavan, who was a member of the audit team.
P.W.8/Vasudeva Rao Chavan had deposed that he was a member of the audit team. A1 is the collecting agent and the pool agent of the Coffee Board. In the audit, it was found that the huge bank balance were specified in the RR15 and RR15A forms which would be submitted on fortnightly basis, however there was only little money in the bank accounts. However, P.W.8 in his cross-examination has fairly conceded that he is not a qualified accountant. He has also stated that he was not working in the accounts department of the Coffee Board and that there would be a permanent coffee marketing officer in the A1 company. He would further depose that each collection agent has to maintain 32 records, however he denied the suggestion that such records maintained by the company had to be checked and signed by the Assistant Coffee Marketing Officer and send it to the Coffee Board. He fairly conceded that when he was examined by the Police, he has stated that it was not mentioned in the reconciliation register that as on 31.12.1989, a sum of Rs.83 lakhs was misappropriated by the A1 company. He further submitted that once in two years, there will be an audit. However, he has stated that he do not know whether they would renew the agreement only after the company hand over the accounts. He has also fairly conceded that A1 was having four bank accounts but denied the suggestion that he had not verified the accounts. It is appropriate to incorporate the relevant portion of the evidence let in by P.W.8/Vasudeva Rao Chavan.
mth; Mh;/Mh;/15 & 15V Mfpait ,uz;L thuj;jpw;F xUKiw fhg;gp nghh;Lf;F rkh;g;gpf;fntz;Lk;/ mjpy; mth; t';fpfzf;fpy; cs;s bjhif mjpfkhff;fhl;o ,Ug;ghh;/ t';fp fzf;fpy; Fiwthfj;jhd; ,Uf;Fk;/ ehd; jFjpbgw;w fzf;fhsh; my;y/ Mdhy; fhg;gp nghh;L jzpf;if bra;a cj;jutpl;lhy; ehd; bra;J tUntd;/ mf;ft[z;l; oghh;l;bkd;oy; ehd; ntiy bra;atpy;iy/ fzf;FtHf;FfSf;F neuoahf rk;ge;jg;gl;lJ mf;ft[z;l;!; oghh;l;bkd;l; vd;why; rhpna/ bkhj;jk; 32 bufhh;Lfs; bfhs;Kjy; bra;a[k; Vb$d;Lfs; ghhpkhpj;J itf;fntz;Lk;/ me;j 32 Mtz';fisa[k; me;j blg;nghf;fis Ma;t[ bra;a[k; mrp!;blz;l; fhg;gp khh;bfl;o'; MgPrh; ifbahg;gk; bra;J mij rhpghh;j;J mij fhgp nghh;Lf;F mDg;gntz;Lk; vd;why; rhp my;y/ 31/12/89y; U:/83 yl;rk; ucwkhdpah fhgp xh;f;!; ifahly; bra;jpUg;gjhf VJk; Fwpg;g[ fhzg;gltpy;iy vd;Wk; brhy;ypapUf;fpnwd; vd;why; rhpna/ 2 tUlj;jpw;F xUKiw jhd; eh';fs; jzpf;if bra;nthk;/ xU mf;hpbkz;l; Kotila[k; fhyj;jpy; rk;ge;jg;gl;l Vb$z;l; fzf;F tHf;Ffis rhptu xg;gilj;j gpwFjhd; nkw;bfhz;lfhyj;jpw;F xg;ge;jk; nghlg;gLk; vd;why; vdf;F bjhpahJ/ ucwkhdpah fhgp xh;f;!!%f;F 4 t';fp fzf;Ffs; ,Ue;jd/ mJ jtpu jdpg;gl;l Kiwapy; 2 t';fp fzf;Ffs; itj;jpUe;jJ vdf;F bjhpahJ/ ehd; me;j t';fp fzf;Ffisa[k; vy;yh t';fp fzf;Ffisa[k; rhpghh;f;ftpy;iy vd;why; rhpay;y/ So, the evidence of P.W.8/Vasudeva Rao Chavan alone is not sufficient to prove that appellants herein is entrusted with the money.
18. P.W.16/Jayalakshmi is the vital witness, who was working in the Personnel Department of the Coffee Board. Through P.W.16, Ex.P.42 and Ex.P.43 were marked. In her cross-examination, she has fairly conceded that the Ex.P.42 and Ex.P.43 registers were based on Form 15 and 15A Indents and Letter of Credits. She has also fairly conceded that she does not know anything about Form 22 and 23 and also the registers maintained by the pool agents. Further, Ex.P.42 and 43 are not the prescribed 15 and 15A registers, but they are maintained by the office and based on the information given by the same, Form 15 and 15A registers are separately maintained in the office in the prescribed form. Every year the Coffee Board reports are subjected to audit and the same audit report will be ratified by the Board. Separate reconciliation registers are maintained in the Coffee Board and same reflects the true statement of accounts furnished by the pool agents. So, the evidence of P.W.16/Jayalakshmi would disclose that each and every year the accounts submitted were audited by the Coffee Board and the amount would be reconciled. In such circumstances, the agency agreement has been renewed till 1989 without finding the discrepancies. So, there is no evidence to show that the appellants herein had misappropriated the money.
19. The learned counsel for the appellant also mainly focussed on the point that the ingredients of Section 409 has not been made out. The respondent needs to prove the entrustment of the amount alleged to be misappropriated. However, in the given case the entrustment has not been proved by the prosecution. To prove the same, the learned counsel also taken me through the evidence of P.W.17/Lalitha, who was working as Head Clerk in the Coffee Board, Bangalore. P.W.17 in her deposition has stated that she has not issued any letter of credit, but only signed the covering letter under which the letter of credit has been issued. The procedure followed by the Board to pay money to the Coffee growers is that the collection agent and pool agent would procure coffee beans from the Coffee growers and the cost of the same would be sent to the agents by way of letter of credit in the account of the pool agents and the collection agents. This appellant is not only the collection agent but also the pool agent. After collecting the coffee bean, the agents would cure the same, stock it and thereafter, transport it to the Coffee Board. The agents after deducting the expenses incurred by them for curing, stocking and transporting would mention the balance amount under Form 15 and 15A. So, there is no cash transaction between the Coffee Board, the Pool agents and Collection agents, but the transaction takes place only through the letter of credit.
20. The above factum is also evident from the deposition of P.W.19/Ramamoorthy, who was the Assistant General Manager of State Bank of India, Overseas Branch, Bangalore. P.W.19 in his cross-examination has stated that if the money is not withdrawn within the time, it will get lapsed and the Bank used to send daily statement of accounts to the Coffee Board. It is appropriate to incorporate the relevant portion of the deposition of P.W.19.
They have invariably drawn the money from the designated branched which may be 3 or 4 in number. If it is not withdrawn within the time it will get lapsed. We used to send daily stt. Of accounts to Coffee Board. The said deposition of P.W.19 was also fortified by P.W.5/Unnikrishnan, the Chief Manager at State Bank of Travancore and P.W.6/Govindaraj, Manager, State Bank of India, Virajpet Branch.
21. P.W.5/Unnikrishnan in his cross-examination has deposed that the accused company was having only one current account and he do not know whether they had two more accounts in that branch. He had further deposed that he cannot give reply to all the questions relating to bank accounts of the first accused company but he has brought with him all the relevant records pertaining to the first accused company. When a suggestion was posed to him about the number of letter of credits issued by the Coffee Board in favour of the accused company, P.W.5 has replied that he could answer only after checking the relevant records. However, he has fairly conceded that after the receipt of letter of credits from the Coffee Board, the Bank should send a Current Account Statement to the Board. So, the evidence of P.W.5 is also not helpful to the case of the prosecution. It is appropriate to incorporate the relevant portion of the deposition let in by P.W.5.
Ry;jhd; ngl;lhp gpuhd;rpy; Kjy; vjph;kDjhuh; epWtdk; vdf;Fj;bjhpe;J xU fuz;l; mf;bfsd;l;jhd; itj;jpUe;jhh;fs;/ me;j fpisapy; ,d;Wk; 2 fzf;Ffs; itf;fg;gl;oUe;jd vd;why; mij ehd; ghh;j;J jhd; brhy;y ntz;Lk;/ ehd; Kjy; vjph;kDjhuh; epWtdk; rk;ge;jg;gl;l vy;yh fzf;Ffisa[k; rhptu ghh;f;fhky; ePjpkd;wj;jpw;F rhl;rp brhy;y te;jpUf;fpnwd; vd;why; ,e;j fzf;F rk;ge;jkhfjhd; ehd; Mtz';fis bfhz;Lte;jpUf;fpnwd;/ fhgp nghh;oypUe;J ng';fpw;F bfhLf;fg;gLk; byl;lh; Mg; fpbuol;Lfs; Kjy; vjph;kDjhuh; epWtd fzf;fpypUe;J tut[ itf;fg;gl;L mjpypUe;J bfhLg;nghk;/ fhgp nghh;L mt;thW vt;tst[ byl;lh; Mg; fpbuol;Lfs; tH';fpapUf;fpd;wd vdgijf;Fwpj;J ehd; ghh;j;Jjhd; brhy;yntz;Lk;/
22. P.W.6/Govindaraj was examined and through him Ex.P.60/Xerox copies of Account ledger came to be marked. P.W.6 in his evidence has deposed that the original of Ex.P.60 series is available in the Veerajpet Branch of State Bank of India and it can be produced at any time. Admittedly, it was not produced. In his cross-examination, he has deposed that to verify the correctness or otherwise of Ex.P.60 series there is no other document available in our branch. He has also fairly conceded that he had not verified the Ex.P.60 series comparing with the original available in their branch. Hence, the evidence of P.W.6/Govindaraj also does not support the case of the prosecution. Furthermore, when P.W.6 was recalled and re-examined he has stated that as per the statement Ex.P.61 the accounts of Rahmania Coffee Works was not closed and that Ex.P.61 series do not contain the seal, signature and page numbers.
23. Thus, the evidence of P.W.5/Unnikrishnan and P.W.6/Govindaraj, the Bank officials would clearly reveal that the amount was not paid in cash by the Coffee Board to the Collection agent and Pool agent, but it was only sent by way of letter of credit. So, it is duty of the prosecution to prove that a sum of Rs.83,87,108/- has been paid to the accused.
24. It is pertinent to note that P.W.17/Lalitha in her deposition has fairly conceded that Ex.P.44 series is not the letter of credit, but only the covering letter under which the letter of credit has been issued and that she has signed the same. In her cross, she has stated that as soon as the payment is ordered by the Coffee Board, we used to send the letter of credit to the bank and through bank, the Coffee curers has to draw the amount mentioned against them. She has further deposed, I do admit that the file containing Ex.P.44 letters is not the file relating to the Coffee Board. But the file relating to Rahmania Coffee Works. We do not maintain any register called L.C.registers which contains the particulars of the L.C.s sent to the bank.
25. P.W.20/Shantaraj, who was the Deputy Chief Marketing Officer (Accounts), Coffee Board was examined and through him Ex.P.45 series to Ex.P.51 series were marked. However, P.W.20 in his cross-examination has fairly stated he was not there in Accounts-2 Section till 1990. But he was only in the Coffee board. He also fairly conceded that he had no direct knowledge about the letter of credit advice prepared by them.
Thus, it would reveal that P.W.20 do not know who prepared the letter of credits. So, there is no evidence before this Court to show the entrustment of amount to this appellant.
26. Further, on perusal of the evidences of P.W.5/Unnikrishnan, P.W.6/Govindaraj, P.W.9/Chennakrishnan, P.W.14/Subba Rao, P.W.17/Lalitha, P.W.18/Lakshminarayanan, P.W.19/Ramamoorthy and P.W.20/Shantaraj has not proved the entrustment of amount. Even though Exs.P.31 to 33 were marked to prove the transfer of money through letter of credit, the said exhibits were only the covering letters. Admittedly, the letter of credits and the LC Registers were not filed before the court to prove the entrustment. The bank officials who were examined as P.W.5/Unnikrishnan, P.W.6/Govindaraj and P.W.19/Ramamoorthy has also not spoken about the letter of credit. So, I am of the view that the prosecution has not proved the entrustment of Rs.83,87,108/- .
27. The learned counsel for the appellant has raised the point that once the entrustment of money has not been proved, then the offence under Section 409 IPC fails. To substantiate the same, he relied upon the decision reported in AIR 1983 Supreme Court 631, Roshan Lal Raina v. State of Jammu & Kashmir, wherein it was held that without proof of en-trustment, there can be no question of the accused being found guilty of the offence under Section 409 of the Code. At this juncture, it would be appropriate to incorporate Section 409 IPC.
409. Criminal breach of trust by public servant, or by banker, merchant or agent. Whoever, being in any manner entrusted with property, or with any dominion over property in his capacity of a public servant or in the way of his business as a banker, merchant, factor, broker, attorney or agent, commits criminal breach of trust in respect of that property, shall be punished with [imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
28. Resisting the same, the learned Special Public Prosecutor (CBI cases) would submit that once the misappropriation of money was identified during the internal audit of the Coffee Board, the Board has sent Ex.P.12/Show cause notice, dated 14.06.1990 stating that the accused company had misappropriated the Board's pool fund amount to an extent of Rs.83,00,000/- which is a grave irregularity on the part of the Pool Agent and attracts penal action as per the provisions of the Pool Collecting Agency agreement. It is appropriate to incorporate the relevant portion of the Show Cause notice dated 14.06.1990.
Hence, it is evident that the Pool Agent has misappropriated the Board's Pool Fund Amount, which is a grave irregularity on the part of the Pool Agent and attracts penal action as per the provisions of the Pool Collecting Agency Agreement entered into by him with the Board.
As such, Sri.N.Ramachandran, Lessee of M/s.Rahmania Coffee works & Pool Agent of Coffee Board is hereby directed to show-cause as to why, (a) a sum to an extent of Rs.83,00,000/- (Rupees Eighty three Lakhs only) should not be recovered; (b) why Pool/Collecting Agency granted to him should not be cancelled, and (c) why the curing Licence granted to him should not be cancelled as per clauses VI(8)(i)(A)(b) & (c)(ii)(9)(a)(b) for breach of clauses II(5)(16)(17)(22)(6)(7)(ii)(iii)VI(5) of the Agency Agreement.
29. The learned Special Public Prosecutor would further submit that for the above show cause notice sent by the Coffee Board, the appellants had issued a reply under Ex.P.21 to Ex.P.23 wherein the A2/Ramachandran had stated that he will settle the dues within a specific time.
30. However, the learned counsel for the appellant would contend that mere submission of explanation will not prove the offence. Considering the same, I am of the view that the argument advanced by the learned Special Public Prosecutor does not merit acceptance because in criminal jurisprudence, the guilt of the accused have to be proved beyond all reasonable doubt and the conviction cannot be based on inference.
31. It is an admitted fact that the amount has been paid only by way of letter of credit to the Collecting Agents and Pool Agents. On receipt of the amount through letter of credit, the agents after deducting the expenses incurred by them for payment to coffee growers, curing, stocking and transporting would mention the balance amount under Form RR15 and RR15A. However, P.W.7/Sivakumar in his deposition has fairly conceded that he has not received any report from the Coffee growers that they had not been paid by the accused company. The relevant portion of the cross-examination is extracted hereunder:
I have not received any complaint from any of the coffee growers that money is not given from Rahmania Coffee Works.
32. It is also pertinent to note that as per the agreement entered into between the Coffee Board and the Accused Company, the agreement will be valid only from 1st January to 31st December of every year and it has to be renewed periodically. If any irregularity is found to be have taken place, then the licence will not be renewed. Admittedly, though it was stated that misappropriation of amount had taken placed from 1983 to 1990, till the year 1990, the licence was renewed periodically and even as per Ex.P.12/Show cause notice, the appellant company was permitted to act as Pool Agent, Collecting Agent and Curing Agent till the year 1990. In such circumstances, I am of the view that the prosecution has miserably failed to prove the entrustment of money. So, the basic ingredient of Section 409 has not been proved.
33. The learned counsel for the appellant would submit that once the appellants were acquitted from the charges under Section 477-A, they cannot be convicted for the offence under Section 409 IPC. To substantiate the same, he relied upon the decision reported in AIR 1972 Supreme Court 521, Rasul Mohammed Hanif Gulandaj v. The State of Maharashtra, wherein in paragraph 8 it was held as follows:
8. .... In the absence of a very important document which alone could tell us whether Head Clerk Joshi of the Hospital is telling the truth or the appellant is telling the truth, it will be impossible to hold that the appellant committed criminal breach of trust. And if there is no criminal breach of trust, then the charge for falsification of accounts also fails. But the above citation is not applicable because once the criminal breach of trust has not been proved, then the falsification of record fails.
34. A bare reading of Section 409 and Section 477-A IPC would reveal that Section 409 and Section 477-A IPC are inter-related, because only by falsification of records, the amount can be misappropriated. However, the Trial Court while acquitting the appellants for the offence under Section 477-A IPC had convicted them for the offence under Section 409 IPC. Hence, I am of the view that the Trial Court without considering the above factum, has convicted the appellants. So, the conviction and sentence imposed on the appellants is unsustainable.
35. One more point advanced by the learned counsel for the appellant is that the learned I Additional Sessions Judge-cum-Chief Judicial Magistrate, Coimbatore is having no jurisdiction. However the said argument does not merit acceptance because the office of the appellant Company is at Coimbatore and the cause of action for commission of the offence had taken place at Coimbatore. Merely because the Head Office is at Bangalore, it cannot be said that the Court at Bangalore alone is having jurisdiction. So, the said contention raised by the learned counsel for the appellant is rejected.
36. The learned counsel for the appellant would further contend that the non-examination of the persons who issued the letter of credit as deposed by P.W.20/Shataaraj, Deputy Chief Coffee Marketing Officer viz., T.B.Rangiah, P.G.Narayanan, Lakshmidevi, Govindam Nair to establish the issuance of the letters of credit is fatal to the case of the prosecution. I am of the considered view that the non-examination of the above persons is fatal to the case of the prosecution. Further, the learned counsel would submit that this Court has taken judicial notice in respect of the subsequent case because the Coffee Board has filed the suit in O.S.No.5298 of 1991 on the file of the City Civil Court, Bangalore seeking to pass judgment and decree against the appellants herein for a sum of Rs.1,48,18,252/- together with court costs current and future interest @ 18% p.a. On the said sum from the date of suit till the date of realization.
37. It is pertinent to note in the suit in O.S.No.5298 of 1991, P.W.2/A.M.Badrinath has deposed that the accused Company in its statement dated 31.08.1984 has shown a refund of Rs.9,36,000/- to the Coffee Board and that it is true in the statement of the accused Company dated 31.12.1987, a refund of Rs.62,41,611.05/- has been shown and a further sum of Rs.1,53,10,510.10/- is said to have been refunded to the Board vide its statement dated 31.12.1987, as per the documents produced before the City Civil Court, Bangalore. Thus, this Court is also taking note of the same.
38. Considering all the above stated facts and circumstances, the following inference can be arrived at.
(i) Though the original documents were not filed and sufficient reasons were not assigned for letting in secondary evidence, the Trial Court relied upon the xerox copies of the documents, which is not admissible in evidence.
(ii) The audit report on the basis of which the case was registered has not been filed.
(iii) The periodical renewal of the Collection agent agreement, Pool agent agreement and renewal of licences would show that there is no misappropriation of funds.
(iv) The Letter of Credits and the LC Registers have not been filed.
(v) The vital witnesses viz., T.B.Rangiah, P.G.Narayanan, Lakshmidevi, Govindam Nair to establish the issuance of the letters of credit has not been examined, but taken judicial notice that each and every year, the amount has been refunded by the appellant.
(vi) Once the Trial Court has come to the conclusion that the offence under Section 477-A has not been made out, the offence under Section 409, which is inter-connected with Section 477-A also fails.
39. Considering the above aspect, I am of the view that the prosecution has miserably failed to prove that the accused is guilt under Section 409 IPC. So, the judgment of conviction and sentence passed by the Trial Court is unsustainable and the same is hereby set aside.
40. In fine,
(a) The Criminal Appeal is allowed.
(b) The judgment of conviction and sentence dated 10.02.2003 made in C.C.No.59 of 1994 on the file of I Additional Sessions Judge-cum-Chief Judicial Magistrate, Coimbatore is hereby set aside.
(c) The appellants/A1 and A2 are acquitted from the charges levelled against them and they are set free.
(d) The fine amounts paid by the appellants are ordered to be refunded to them.
(e) Bail bond executed by the appellants, if any, shall stand cancelled.
26.02.2015 pgp To
1.learned I Additional Sessions Judge
-cum-Chief Judicial Magistrate, Coimbatore
2.The Public Prosecutor, High Court of Madras
3.Record Keeper, Criminal Section, High Court of Madras R.MALA, J.
pgp Pre-Delivery Judgment made in Crl.A.No.337 of 2003 Dated :26.02.2015