Gujarat High Court
Varshaben Dashrathlal Trivedi vs State Of
Author: Sonia Gokani
Bench: Sonia Gokani
VARSHABEN DASHRATHLAL TRIVEDI....Applicant(s)V/SSTATE OF GUJARAT....Respondent(s) R/CR.RA/71/2008 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL REVISION APPLICATION NO. 71 of 2008 FOR APPROVAL AND SIGNATURE: HONOURABLE MS JUSTICE SONIA GOKANI ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ VARSHABEN DASHRATHLAL TRIVEDI....Applicant(s) Versus STATE OF GUJARAT....Respondent(s) ================================================================ Appearance: MR ASHISH M DAGLI, ADVOCATE for the Applicant(s) No. 1 MS MAITHLI MEHTA AGP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MS JUSTICE SONIA GOKANI 5th February 2013 ORAL JUDGMENT
1. This is a revision application preferred under Section 397 read with Section 401 CrPC. It is the case of prosecution that on 18th January 1993, one-Shri A.A Solanki-complainant herein, lodged a complaint against the present applicant-revisionist [original accused] inter alia contending that while getting job of a Teacher, she had submitted a certificate of SSC Board, which was forged and concocted and with the aid of such fraudulent document, she continued to enjoy the benefit of salary, and in such background, offences under Sections 465, 468, 471, 420 IPC were alleged to have been committed by her.
2. After due inquiry, chargesheet was submitted by the Investigating Officer in connection with I-C.R No. 1 of 1993 registered with Antarsubha Police Station. In Criminal case no. 2169 of 1993; after laying of the chargesheet, the prosecution examined number of witnesses to substantiate its stand and after recording further statement and on considering the version putforth by the defense, as also considering the respective stands of the parties, the learned JMFC, Kapadwanj by judgment and order dated 17th February 1999 convicted the applicant-revisionist and sentenced her to suffer simple imprisonment for a period of four months and to pay fine of Rs.500/=; in default, to suffer further period of ten days imprisonment. Under Section 420 IPC, identical period of punishment and fine has been imposed.
Such judgment and order of the learned JMFC, Kapadwanj was challenged before the learned Addl. Sessions Judge & Presiding Officer, Fast Track Court, Kheda, who by judgment and order dated 31st January 2008, dismissed the appeal of the present revisionist by confirming the order of the learned JMFC, Kapadwanj.
3. Learned advocate Shri Ashish Dagli appearing for the revisionist has urged this Court that the Courts below considered the documents without verifying the veracity and genuineness of such documents. He urged that the complaint in the offence alleged has been filed after a lapse of five years, and there is no evidence worth the name for explaining such a delay and therefore also, conviction be not sustained. He further urged that the findings recorded are based on the evidences, which are not cogent and credit-worthy and therefore, serious question of interpretation of facts and law arise in the instant case, and hence, this Court requires to interfere in powers of revision. He urged further that the orders of both the Courts below do not inspire confidence and can be held to be per verse for not having been based on correct appreciation of the principles of evidence. He further urged this Court that against the order and judgment of the Sessions Court dated 31st January 2008, this revision was preferred on 6th February 2008 and this Court [Coram : Bankim N Mehta, J.] by order dated 11th February 2008 had released the applicant-revisionist on bail and she continues to enjoy that discretion till this date. He further urges that the husband of the revisionist had filed an affidavit dated 8th February 2008; prior to the Court considering her request for being released, pending the revision application. However, now she has also filed such affidavit. Learned advocate earnestly urged that the revisionists is a lady, aged about 53 years, having huge responsibilities towards her family and therefore, in the alternative, she be given benefit of the provisions of the Probation of Offenders Act, 1958 and of Section 360 of IPC.
4. Learned AGP Ms. Maithli Mehta appearing for the State has urged that both the Courts below have held against the present applicant-revisionist and they have based their decision on the material which had been presented in the form of ocular and documentary evidence. According to the learned AGP, there is no ground whatsoever made out for interfering in this revisionary jurisdiction.
Upon thus hearing both the sides and on meticulously examining the documentary evidence and the orders of both the Courts below, at the outset, the Court would like to reproduce the scope of revision at this stage.
6. The Apex Court in case of Bansi Lal & Ors. Vs. Laxmansingh, reported in 1986 AIR 1721 ruled on the subject in the following words :
(9)Even in an appeal against an order of acquittal no interference will be made with the judgment of the trial court except in rare and exceptional cases where there has been some manifest illegality in the approach to the case or the appreciation of the evidence, or where the conclusion of fact-recorded by the Trial Judge is wholly unreasonable so as to be liable to be characterised as perverse and there has been a resultant miscarriage of justice. The revisional jurisdiction of the High Court while dealing with an order of acquittal passed by the trial court is more narrow in its scope. It is only in glaring cases of injustice resulting from some violation of fundamental principles of law by the trial court, that the High Court is empowered to set aside the order of the acquittal and direct a retrial of the acquitted accused. From the very nature this power it should be exercised sparingly and with great care and caution. In K.C. Reddy v. State of Andhra Pradesh, [1963] S.C.R. 412, this Court had occasion to consider the scope of the revisional jurisdiction conferred on the High Court in relation to orders of acquittal passed by the trial court and after referring to two earlier decisions of this Court reported in D. Stenbens v. Nosibolla, [1951] S R. 284 and Jogendranath Jha v. Polail Biswas, [1951] S.C.R. 676, the legal position was explained thus:
"These two cases clearly lay down the limits of the High Court's jurisdiction to interfere with an order of acquittal in revision; in particular, Jogendranath Jha's case stresses that it is not open to a High Court to convert a finding of acquittal into one of conviction in view of the provisions of S. 439(4) and that the High Court cannot do this even indirectly by ordering re-trial. What had happened in that case was that the High Court reversed pure findings of facts based on the trial court's appreciation of evidence but formally complied with sub-s. (4) by directing only a re-trial of the appellants without convicting them, and warned that the court retrying the case should not be influenced by any expression of opinion contained in the judgment of the High Court. In that connection, this Court observed that there could be little doubt that the dice was loaded against the appellants of that case and it might prove difficult for any subordinate judicial officer dealing with the case to put aside altogether the strong views expressed in the judgment as to the credibility of the prosecution witness and the circumstances of the case in general."
7. This Court is thus empowered under Section 397 CrPC to call for and examine the record of any matters conducted before the lower Criminal Court and can also examine the correctness, legality or propriety of any findings, sentence and/or order recorded or passed by it. It is a settled law that in the event of this Court findings any faulty and inconsistence reasons based on the material evidence, or ignoring of probative value of the document concerned, leading to the perversity and illegality, it can invoke the revision jurisdiction.
8. Adverting to the facts of this case at this stage, as can be seen from the orders passed by both the Courts below, the present revisionist, while seeking job of a teacher in a school run by the District Panchayat, had produced a mark-sheet of SSC examination. The allegations for having produced duplicate/bogus certificate during the course of seeking such job was held to be proved by both the Courts concurrently. Such findings of conviction is not being challenged; as is submitted by learned advocate Shri Dagali on instructions from the applicant-revisionist and her family members present before this Court, and therefore, this Court choose not to dwell into these details.
9. The only question that remains to be answered is about the quantum of punishment and the manner in which the same is required to be executed. Considering the fact that for both the offences, she had been sentenced simple imprisonment for a period of four months and to pay a fine of Rs.500/-; and in default to undergo simple imprisonment for ten days, this Court is of the opinion that no further reduction is found necessary.
10. Corollary to such findings is the request of the applicant-revisionist to exercise the powers vested under the provisions of the Code of Criminal Procedure and the Probation of Offenders Act, 1958 in wake of various grounds raised in the affidavit filed by the applicant-revisionist before this Court and she be released on probation of good conduct in accordance with law.
10.1 Applicant-revisionist has stated on affidavit that she had undergone sentence of 12 days, till this Court admitted her revision application and released her on regular bail, pending such revision application. She has two daughters and one son. Both her daughters are married. One of whom has got married recently on 28th January 2013 and her son has completed M.Sc., B. Ed. and is aged about 21 years and at present serving with Torrent Pharmaceuticals. Her husband is in service in a primary school and has unblemished record of 32 years of service and is likely to retire in the year 2018. It is further urged that all in all, she has rendered two years of service on a monthly pay of Rs.325/- and the total amount of salary drawn by her is Rs.24,920.30 ps. It is further culled out that 25 years had elapsed by now and no undue advantage had been taken. Moreover, there are no other past criminal antecedents and on account of non grant of any benefit under the CrPC or the Probation of Offenders Act, entire family will be ruined. She also has shown her readiness to deposit the amount as may be ordered by this Court to show her bona fide.
11. On exhaustively having heard both the sides and on examining the law on the subject, Section 360 of Code of Criminal Procedure and particularly Section 4 of the Probation of Offenders Act, 1958 are required to be taken into account, which authorize even this Court in revision to release certain offenders on probation of good conduct. Such discretion lies with the Court [even Appellate & Revisional Courts], when it finds it suitable and appropriate to release an offender on probation of good conduct , considering the nature of the offence and his character and other surrounding circumstances that it is expedient to release him on probation of good conduct instead of sending him to prison at once. Both these provisions need reproduction at this juncture.
12. The Apex Court in case of Rashanali Burhanali Syed Vs. State of Gujarat, reported in AIR 1982 SC 784 (1) was considering the request to release the appellant on probation having regard to the petty nature of the offence committed by him. The Court allowed such an appeal and instead of sentencing the appellant at once to imprisonment, had directed that the appellant may be released on executing a bond of good behaviour for a period of one year and to furnish two sureties and a personal recognisance bond of the same amount. It was further directed that if he is found to commit some offence during this period, he will be directed to appear and serve the sentence, which has been imposed on him.
13. Delhi High Court in case of M/s. Hindustan Times Limited Vs. Ashok Kumar Agrawal and Anr. reported in 1990 Cri. L.J. 1563 had availed benefit of probation to the accused charged under Section 120-B and sections 408, 477-A and Section 120-B of the Indian Penal Code. The accused in this case were ordered to undergo sentence for a period of two years and they were released on probation for maintaining peace and being of good conduct on furnishing bail bond.
14. The Apex Court in case of Ved Prakash Vs. State of Haryana, reported in 1981 SC 643, while discussing the provisions of Section 360 CrPC held that, sentencing an accused person is a sensitive exercise of discretion and not a routine or mechanical prescription acting on hunch. The trial Court should have collected materials necessary to help award a just punishment in the circumstances. Even if S. 360, CrPC is not attracted, it is the duty of the sentencing Court to be activist enough to collect such facts as have a bearing on punishment with a rehabilitating slant.
14.1 When the Court having found no blemish record of the young person, who was before it, had called for the report of the Probation Officer which had indicated that he was pursuing a peaceful vocation and he was an agriculturist and had a family to maintain. These were held to be stabilizing factors in life. A long period of litigation and the little period of imprisonment suffered, according to the Court, had acted as sufficient deterrence and the Court directed the accused to be released under Section 4(1) of the Probation of Offenders Act.
15. In yet another case of Ghanshyam Das Vs. Municipal Corporation of Delhi, reported in 1975 Cri. L.J. 753 in a conviction under the Prevention of Food Adulteration Act, when there was a protracted criminal proceedings, the Court released the accused on probation of good conduct under Section 4 of the Probation of Offenders Act by holding that it would not be proper to send him to jail.
16. This Court in case of State of Gujarat Vs. Ghanpatbhai Premajibhai Joshi, reported in 1998 Cri. L.J. 2160 confirmed grant of benefit of probation granted by the Trial Court under Section 4 of the Probation of Offenders Act. The only lapse found was in calling the report of the Probation Officer, however, that lapse was held to be not illegal, in the overall facts and circumstances of the case.
17. In case of Hansa Vs. State of Punjab, reported in AIR 1977 SC 1991 in a case of conviction under Section 325 IPC, having regard to the circumstances of the case, nature of offence and character of the offender held that it was expedient to release the offender on probation of good conduct for a period of one year, invoking the powers under Section 4 of Probation of Offenders Act. It would be profitable to reproduce the relevant observations made in the said decision, which read thus :
The occurrence took place as a result of sudden quarrel between some children and others of the family of Hansa and Mst. Rao in regard throwing of some bricks or brickbats. In the course of this sudden occurrence Hansa is stated to have caused the injury on the head of Mst. Rao. Learned counsel for the appellant has pressed for our consideration the application of provisions of Section 4 of the Probation of Offenders Act, 1958 to his case. We are inclined to accept this stand taken on behalf of the appellant as justifiable and tenable in law on the special facts of this case. The appellant was found guilty of having committed the offence of causing grievous hurt punishable under Section 325 of the Penal Code. The maximum sentence provided therein is seven years.
18. In case of Devabhai Punjabhai Patel v. State of Gujarat, reported in 1991 (1) GLH 337, the accused was convicted of the offences involving negligent driving. The Court invoked Section 360 CrPC and Section 5 of the Probation of Offenders Act, 1958 and found the accused entitled to be released on probation.
19. The Orissa High Court in case of Anirudha Pati v. State of Orissa., reported in 1992 Cri.LJ 122, in an offence of theft, released the offender aged 29 years on probation of good conduct under Section 4 of the Probation of Offenders Act, 1958.
20. This provision, as is well laid down time and again by the Apex Court is to be applied in appropriate and suitable cases. And, particularly referring to the case of Phul Singh v. State of Haryana, (AIR 1980 SC 249) is not to be mistaken as undue leniency nor to be applied in the undeserving cases, where the offenders have committed serious offences. Neither in case of economic offenders nor in the serious offences against women, nor in case of those acting against the unity of the country, the benefit of Probation is to be given. This is a preventive measure which saves the offenders from the adverse effects of incarceration and help checking recurrence as the objective of such provisions is to afford an opportunity of reformation to the offender as also rehabilitation of such persons.
21. The fact is also not disputed that there are no past criminal antecedents and in the interregnum period also, none of her conduct is found objectionable or contrary to the requirement of law. No apprehension is made out nor emerging on record not to exercise such discretion. Court needs to release the offender on being sure of fixed place of abode of both the offender and surety. A report also needs to be called for from the Probation Officer while invoking provision of Section 4 of the Act and after considering such report can also direct additional condition of supervision and also can add other and further condition, having regard to particular circumstances of the convict to ensure non recurrence.
21.1 Such report of Probation Officer is not called for in the instant case at any stage, however, keeping in mind peculiar circumstances of this revisionist, discretion in her favour is being used.
22. In the instant case, the revisionist is a lady of 53 years of age, having been sentenced to undergo simple imprisonment for four months for both the offences with a fine of Rs.
500/=; in default to undergo 10 days imprisonment. With the protracted criminal proceedings of nearly twenty five years and short punishment inflicted by both the Courts concurrently and she being a lady with huge family responsibilities and permanent abode when has also assured to return the amount by way of showing her bona fide, the request to invoke discretion in favour of the applicant is acceded to. Therefore, instead of directing the applicant-revisionist to at once undergo imprisonment, it is being directed that she be released on her executing a bond of good behaviour for a period of one year and on furnishing two sureties in the sum of Rs. 25,000/= and a personal bond of the like amount. If anytime during such period of twelve months, in the event of any breach she shall appear and receive such sentence during such period when called upon to so do it.
23. In the result, Criminal Revision Application succeeds. Applicant-revisionist shall deposit a sum of Rs. 25,000/= with the respondent-State within eight weeks as undertaken.
(Ms. SONIA GOKANI, J.) Prakash* Page 14 of 14 IC>14