Supreme Court of India
Income Tax Officer, Jind vs M/S. Mangat Ram Norata Ram Narwana & Anr on 5 May, 2011
Equivalent citations: 2011 AIR SCW 4285, 2011 (14) SCC 644, 2011 (4) AIR JHAR R 457, AIR 2011 SC (SUPP) 187, (2011) 4 MAD LJ(CRI) 925, 2011 CRI LJ (SUPP) 118 (SC), (2011) 336 ITR 624, 2013 (3) SCC (CRI) 252, (2011) 6 SCALE 605, 2011 (3) KLT SN 64 (SC)
Bench: Harjit Singh Bedi, Chandramauli Kr. Prasad
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s). 8 OF 2005
INCOME TAX OFFICER, JIND Appellant (s)
VERSUS
M/S. MANGAT RAM NORATA RAM NARWANA & ANR Respondent(s)
O
R D E R
The
Income
Tax
Officer,
aggrieved
by the
acquittal
of the
respondents has preferred this appeal with leave of the Court.
According to the prosecution, respondent no.1 M/s. Mangat
Ram Norata Ram is a partnership firm carrying on the business
of sale and purchase of machinery, iron pipes and spare parts.
Respondent No. 2 accused Hem Raj happened to be one of its
partner. M/s. Mangat Ram Norata Ram (hereinafter referred to
as "the Firm") filed its income tax return for the assessment
year 1988-89 on 14th July, 1988 through its counsel, which was
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signed and verified by Hem Raj, its partner. The income-tax
return showed the income of the firm Rs.1,02,800/-. Return was
accompanied by statement of income, trading accounts, profit &
loss account, partnership account and balance sheet for the
assessment year 1988-89. The assessment was completed by the
then Income Tax Officer under Section 143(3) of the Income Tax
Act for Rs.1,47,370/-.
Further
case of
the
prosecution is that the books of the accounts of the firm were
taken into possession by the Sales Tax Department, which were
obtained by the Income Tax Department and on its perusal
discrepancies relating to entries of income, sale and purchase,
bank account etc. were noticed and accordingly a notice under
Section 148 of the Income Tax Act (hereinafter referred to as
'the Act') was issued requiring the respondents to furnish a
revised return within 30 days. The respondents did not comply
3
with the notice and thereafter notice under Section 142(1) of
the Act was issued and the assessee firm ultimately filed its
income tax return declaring its income of Rs.1,47,870/-. The
prosecution has alleged that this return was duly signed and
furnished by accused Hem Raj, which was accompanied by revised
statement of income, trading account and profit and loss
account. All these documents, according to the prosecution
were also signed by accused Hem Raj. On consideration of the
same, the
Assistant
Commissioner of Income Tax made addition of Rs.1,28,000/- with
trading account, Rs.1,10,000/- in bank account and Rs.19,710/-
as additional income and assessed the total income to
Rs.3,68,200/- and directed for initiating penalty proceedings.
Ultimately, the minimum penalty of Rs.1,24,950/- was
imposed under Section 271(1)(c) of the Act and further a sum of
Rs.7890/- and Rs.12,680/- under Section 271(1)(a) of the Act.
The respondent firm filed appeal against the imposition of
4
penalty which was dismissed by the Commissioner of Income Tax
(Appeals). The respondents had paid the penalty inflicted on
the firm.
A complaint was also lodged for prosecution of respondents
under Section 276C (i), 277 and 278 of the Act. The trial
court on appraisal of the evidence held both the respondents
guilty and awarded a fine of Rs.1000/- each under Section
276C(1), 277 and 278 of the Act to respondent no.1, the firm,
whereas,
respondent no.2 was sentenced to undergo rigorous imprisonment
for one year and to pay a fine of Rs.1,000/- on each count and
in default to suffer simple imprisonment for three months.
Respondents aggrieved by their conviction and sentence
preferred appeal and the Appellate Court set aside the
conviction and sentence on the ground that sanction for
prosecution was not valid. The Appellate Court further held
that the prosecution has not been able to prove the signature
5
of respondent no.2 in the return filed, and hence, the
conviction is bad on that ground also. The Income Tax Officer
aggrieved by the acquittal of the respondents preferred appeal
and the High Court by its impugned judgment upheld the order of
the acquittal and while doing so observed that the sanction is
valid but maintained the order of acquittal on the ground that
the prosecution has not been able to prove that the return was
signed/verified by respondent no.2. The observation of the
High
Court in
that
regard
reads as
follows:
"Irrespective of the above decision as
regards grant of sanction and the requirement
for hearing the accused, fact remains that there
was insufficient proof that the return had been
signed/verified by Hem Raj. Statement of Desh
Bandhu Goyal (PW 2), the officer who made the
final assessment, was to the effect that the
return had not been signed/verified in his
presence. Furthermore, other witnesses namely
Satish Kumar, UDC (PW1), J.K.Sahni (PW 3) and
Satish Luthra (PW 4) had not proved Hem Raj's
signatures. The prosecution case was that the
return had been revised and submitted through a
counsel and returns were never signed by the
partners in the presence of the Income tax
6
Officer. Therefore, the learned Additional
Sessions Judge held that it had not been proved
that the return had been signed/verified by Hem
Raj as the counsel who had filed the return had
not been examined and there was no evidence that
it was Hem Raj who had signed the return even
though the name Hem Raj appeared on the return.
The prosecution could have examined a hand
writing expert but failed to do so. For all
these reasons the learned appellate court
accepted the appeal and acquittal the
respondents. The appellate court had taken a
plausible view. It was neither perverse nor
illegal. No ground exists to interfere with the
decision of the appellate court".
Mr. Mukul Gupta, learned Senior Counsel appearing on
behalf of the appellant submits that the accused invited the
order of the Income Tax Authority on the return so filed and
aggrieved by the order of Income Tax Officer preferred appeal.
According to him after the dismissal of the appeal by the
Appellate Authority, the accused paid the penalty and these
facts having been proved by the evidence laid by the
7
prosecution it was for the accused to disprove that the
signature on the income tax return was not his.
Mr.S.S.Khanduja, learned counsel appearing on behalf of
respondent submits that in the case of prosecution of an
accused the onus is always on the prosecution to prove all the
ingredients to bring home the act within the mischief of penal
provision and the prosecution having not proved that the
signatures are of accused Hem Raj, the order of acquittal does
not call
for
interference by this Court in the present appeal.
We have bestowed our thoughtful consideration to the
submission advanced.
True it is that PW 2 Desh Bandhu Goyal, who made the final
assessment did not state in his evidence that the return was
signed or verified by the accused Hem Raj in his presence.
Further the witnesses; namely Satish Kumar (PW1), J.K.Sahni (PW
3) and Satish Luthra (PW 4) have not proved the signatures of
8
Hem Raj. But this, in our opinion would not be sufficient to
throw out the case of the prosecution. The prosecution
undoubtedly is to prove its case beyond all reasonable doubt to
bring home the charge. The evidence for that purpose could be
admission of the accused also. Here in the present case,
prosecution had led evidence to prove that revised return was
filed by the firm under the name of accused Hem Raj and on that
basis assessment was made by the assessing authority. There is
further
evidence
to show
that
aggrieved
by the
order of
asssessing authority, appeal was preferred before the appellate
authority under the signature of the accused Hem Raj, which was
dismissed and the penalty was paid. At no point of time
accused Hem Raj made any objection that the return did not bear
his signature and was not filed by him. It is trite that
admission is best evidence against the maker and it can be
inferred from the conduct of the party. Admission implied by
conduct is strong evidence against the maker but he is at
9
liberty to prove that such admission was mistaken or untrue.
By proving conduct of the accused Hem Raj in not raising any
dispute at any point of time and paying the penalty, the
prosecution has proved his admission of filing and signing the
return. Once the prosecution has proved that, it was for the
accused Hem Raj to demonstrate that he did not sign the return.
There is no statutory requirement that signature on the return
has to be made in presence of the Income-tax authority.
Nothing
has been
brought
in
evidence
by the
accused
Hem Raj
that
signature
did not belong to him on the return and the penalty was paid
mistakenly. We are of the opinion that the appellate court
misdirected itself in not considering the evidence in right
perspective and acquitting the accused, so also the High Court
which failed to correct the apparent error. This render their
judgments unsustainable. Any other view may induce the
appellant to compel the assessee to file return in the
presence of the authority so that the signature is proved by
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direct evidence by such authority in trial. This will lead to
a difficult situation not contemplated under the Act.
Accordingly, this appeal is allowed, impugned orders are
set aside and the judgment of conviction passed by the Chief
Judicial Magistrate is restored. However, we reduce the
substantive sentence from one year to six months on each count
and they are directed to run concurrently.
........................J
(HARJIT SINGH BEDI)
.........................
J (CHANDRAMAULI KR. PRASAD) NEW DELHI MAY 5, 2011