Kerala High Court
M.S.Hariharan Nair vs State Of Kerala on 22 October, 2009
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 3049 of 2009()
1. M.S.HARIHARAN NAIR,
... Petitioner
Vs
1. STATE OF KERALA,
... Respondent
For Petitioner :SRI.GEORGEKUTTY MATHEW
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice M.SASIDHARAN NAMBIAR
Dated :22/10/2009
O R D E R
M.SASIDHARAN NAMBIAR,J.
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CRL.M.C.NO.3049 OF 2009
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Dated 22nd October 2009
O R D E R
Petitioner is the first accused in C.C.10/2007 on the file of Judicial First Class Magistrate-I, Adimali. By Annexure-C order learned Magistrate dismissed the petition filed by the
petitioner for filing a split up charge contending that petitioner cannot be tried in one case for breach of trust or misappropriation for a period in excess of one year as provided under Sub Section 2 of Section 212 of Code of Criminal Procedure.
2. Learned counsel appearing for the petitioner and learned Public Prosecutor were heard.
3. Annexure-A final report shows that prosecution case is that petitioner misappropriated the amount due to Kallar Service Co-operative Bank by forging vouchers and falsifying the accounts and thereby committed breach of trust and offences under Sections 406, 409, 468, 471 read with Section 34 of Indian Penal Code were registered. As per the charge Crmc 3049/09 2 the offence was committed during the period from 12/4/1997 to 13/6/1998. The only question for consideration is whether petitioner could be tried by framing one charge for the entire period which exceed one year.
4. Section 212 deals with particulars as to time, place and persons. Sub Section 2 of Section 212 of Code of Criminal Procedure reads, "When the accused is charged with criminal breach of trust or dishonest misappropriation of money or other moveable property, it shall be sufficient to specify the gross sum or, as the case may be, describe the movable property in respect of which the offence is alleged to have been committed, and the dates between which the offence is alleged to have been committed, without specifying particular items or exact dates, and the charge so framed shall be deemed to be a charge of one offence within the meaning of section 219.
Provided that the time included between the first and last of such Crmc 3049/09 3 dates shall not exceed one year."
Therefore, though an accused could be charged with criminal breach of trust or dishonest misappropriation of money without specifying particular items or exact dates but showing the dates between which the offence is alleged to have committed proviso mandates that the time included between first and last of such dates shall not exceed one year.
5. Sub Section 2 is an exception to the normal rule that there should be a charge for each distinct offence as provided under Section 218 of the Code. By virtue of sub section 2 of Section 212 when it may not be possible to specify exactly particular items with respect of which criminal breach of trust took place or the exact date on which the individual items were misappropriated, the court is empowered to add up the various items with respect to which criminal breach of trust was committed and to mention the total amount misappropriated within a period of one year, in the charge. When it is done, the charge is deemed to be the charge for one offence. But in view of the proviso Crmc 3049/09 4 to sub section 2 of Section 212, the time of dishonest misappropriation of money or breach of trust alleged from the first day to the last day shall not exceed one year. Therefore, the petitioner could be tried in this case only for misappropriation or criminal breach of trust committed for a period of one year from the first date to the last date. Though learned Public Prosecutor submitted that in view of Sub Section 2 of Section 220 petitioner could be tried in one charge for the offences committed for any period, Sub section 2 of Section 220 only provides that when a person charged with one or more offences of criminal breach of trust or dishonest misappropriation of property as provided in sub Section 2 of Section 212, which could only be for a period of one year from the first date to the last date or in sub Section 1 of Section 219, which provides that when a person is accused of more offences than one of the same kind within a space of twelve months could be charged and tried at one trial and is accused of committing, for the purpose of facilitating or concealing the Crmc 3049/09 5 commission of that offence or those offences, one or more offences of falsification of accounts, he may be charged with, and tried at one trial for, every such offence. Sub section 2 of Section 220 does not widen the period, provided by the proviso to sub section 2 of Section 212. In such circumstances, charge is to be limited for a period of one year from 12/4/1997. Prosecution is at liberty to file a fresh charge for the remaining period.
Petition is disposed quashing the charge framed and directing the Judicial First Class Magistrate-I, Adimaly to frame fresh charge limiting the charge for the period from 12/4/1997 till 11/4/1998. Prosecution is permitted to submit a fresh charge for the remaining period.
M.SASIDHARAN NAMBIAR, JUDGE.
uj.