Gujarat High Court
Champakbhai Khetabhai Patel vs State Of ... on 24 July, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
R/CR.A/2017/2009 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 2017 of 2009
With
CRIMINAL APPEAL NO. 2389 of 2009
With
CRIMINAL APPEAL NO. 1159 of 2010
With
CRIMINAL APPEAL NO. 433 of 2010
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
================================================================
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 ?
================================================================
CHAMPAKBHAI KHETABHAI PATEL....Appellant(s)
Versus
STATE OF GUJARAT....Opponent(s)/Respondent(s)
================================================================
Appearance:
MR SUMIT B SIKARWAR, ADVOCATE for the Appellant(s) No. 1
Page 1 of 9
R/CR.A/2017/2009 JUDGMENT
PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 24/07/2014
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. All these appeals arise from the selfsame judgement and order of the learned Sessions Judge, Kutch-Bhuj and therefore they are being disposed of by the present common judgement.
1.1 The appellants have challenged their conviction in Sessions Case No. 36 of 2007 whereby the appellants came to be convicted vide judgement and order dated 29.09.2009 by the Sessions Judge, Kutch-Bhuj. The learned Sessions Judge vide impugned judgement and order directed the appellants to suffer imprisonment as under:
Criminal Ori. Section Particulars of sentence Appeal Accused No. No. 2017/09 3 489 (B) of Life imprisonment Indian Penal Code 489 (C ) of Imprisonment for 7 years Indian Penal and fine of Rs. 500/- I.D. Code Simple imprisonment For 1 month.Page 2 of 9
R/CR.A/2017/2009 JUDGMENT
2389/09 2 489 (B) of Life imprisonment
Indian Penal
Code
433/10 4 489 (B) of Life imprisonment
Indian Penal
Code
489 (C ) of Imprisonment for 7 years
Indian Penal and fine of Rs. 500/- I.D. Code Simple imprisonment For 1 month.
1159/10 1 489 (B) of Life imprisonment Indian Penal Code 489 (C ) of Imprisonment for 7 years Indian Penal and fine of Rs. 500/- I.D. Code Simple imprisonment For 1 month.
1.2 Being aggrieved by the said conviction and sentence, original accused have preferred appeals.
2. It is the case of the prosecution that the complainant - Dilip Rameshchandra Agravat had received an information on 10.05.2007 that original accused no. 1 and one Mahesh Patel are involved in the business of fake currency and that tehre is possibility of some quantity of fake currency being kept in the house of original accused no. 1. Therefore, the complainant with the help of a search warrant no. 5/07 issued by District Magistrate under section 94 of Cr.P.C called two panchas and other staff members, raided the house of accused no. 1. It is the case of the prosecution that original accused no. 2 came Page 3 of 9 R/CR.A/2017/2009 JUDGMENT out from the house and currencies of Rs. 100/- were found in a gunny bag on which Shivpuja Emporium was written. It is the case of the prosecution that following quantity of notes with serial nos were found from the gunny bag:
(a) 6 L C - 828176 - 576 notes;
(b) 1 G F - 151215 - 198 notes;
(c ) 8 F C - 259002 - 11 notes.
2.1 It is the case of the prosecution that the accused could not disclose the reason about the currencies which were prima facie found to be fake and therefore the said currencies were sealed by the complainant and accused nos. 1 & 2 were arrested. Thereafter, during the police remand of accused nos. 1 & 2, the Investigating Officer raised the place of original accused no. 3 and as 25 counterfeit notes of Rs. 500/- and 154 counterfeit notes of Rs. 100/- denominations were recovered, he was arrested. Thereafter, original accused no. 4 was also arrested in the said case. The Investigating Agency seized computer, printer, scanner, mouse etc from the house of accused no. 2 and sent the same to FSL, Gandhinagar.
2.2 The FIR was registered under sections 489(A), (B) & (C ) with Nakhatrana Police station. After investigation, chargesheet was filed and as the case was triable by the Court of Sessions, it was committed to the Court of Sessions. Upon committal, the case was numbered as Sessions Case No. 36 of 2007 by Sessions Court, Kutch- Bhuj. The trial Court framed charge against the accused. The accused pleaded not guilty to the charge and claimed to be tried. Trial was initiated against Page 4 of 9 R/CR.A/2017/2009 JUDGMENT the accused and during the course of trial the prosecution examined the following witnesses:
(i) P.W. 1 - Dipak Thakkar Ex. 28 (ii)P.W. 2 - Harshad Patel Ex. 31 (iii)P.W. 3 - Dipsinh Makvana Ex. 32 (iv)P.W. 4 - Umeshkumar Patel Ex. 33 (v)P.W. 5 - Adarbhai Chauhan Ex. 34 (vi)P.W. 6 - Abid Mansuri Ex. 35 (vii)P.W. 7 - Rameshbhai Kalabhai Ex. 36 (viii)P.W. 8 - Dilip Agravat Ex. 53 (ix)P.W. 9 - PSI Vikram Rathod Ex. 80 2.3 The prosecution also relied upon the following
documents which have been perused by us:
(i) Panchnama at time of arrest of A1 Ex. 54
(ii)FIR Ex. 55
(iii)Panchnama at time of arrest of A3 Ex. 56
(iv)Panchnama at time of arrest of A4 Ex. 57
(v)Yadi for sending muddamal to FSL Ex. 58
(vi)Yadi for sending muddamal to FSL Ex. 59
(vii)Receipt by FSL Ex. 60
(viii)Receipt by FSL Ex. 61
(ix)Letter Ex. 62
(x)Muddamal analysis report Ex. 63
(xi)Report by Technical Mgr, FSL Ex. 64
(xii)FSL report Ex. 65
(xiii)Request letter for court custody of A3 Ex. 75
(xiv)Panchnama during arrest of A2 Ex. 81
(xv)Letter Ex. 85 Page 5 of 9 R/CR.A/2017/2009 JUDGMENT 2.4 At the end of the trial and after recording the statement of the accused under section 313 of Cr.P.C., and hearing arguments on behalf of prosecution and the defence, the learned Additional Sessions Judge convicted original accused as mentioned aforesaid. Being aggrieved by and dissatisfied with the aforesaid judgement and order passed by the Sessions Court, the present appeal has been preferred by accused.
3. We have gone through the oral as well as documentary evidence available on record. We have heard Mr. Sumit Sikarwar, Mr. Amit Chaudhary, Mr. Madansing Barod and Mr. Viren Dave, learned advocates appearing for the appellants and Mr. HS Soni, learned APP appearing for respondent -
State.
4. Learned advocates appearing for the appellants - original accused, looking to the facts and circumstances of the case fairly limited their arguments to the quantum of sentence. It is submitted that even if it is assumed that the case of the prosecution is true as stated and considering the evidence of witnesses, the sentence imposed upon original accused - appellants is on higher side. It is submitted that the impugned judgement and order of the trial court is required to be interfered with and modified as far as quantum of sentence is concerned. Reliance has been placed on an unreported judgement of this Court rendered in Criminal Appeal No. 1360 of 2009 with Criminal Appeal No. 1381 of 2009 with Criminal Appeal No. 2182 of 2009 with Criminal Appeal No. 1621 of 2009 with Criminal Appeal No. 1644 of Page 6 of 9 R/CR.A/2017/2009 JUDGMENT 2009 on 22.10.2013.
5. On the other hand, Mr. H.S. Soni, learned APP appearing for the State has submitted that the conviction and sentence imposed upon original accused - appellants is just and proper and does not deserve to be interfered with. He has also taken this court through the oral as well as the entire documentary evidence.
6. The appeal preferred by original accused - appellants is heard only qua quantum of sentence imposed by the learned trial court. Even otherwise we do not find any error committed by the trial court in recording the conviction of the accused nos. 1 to 6 for the offence punishable under sections 489 (B) & (C ) of Indian Penal Code. In a similar case which was decided by this Court in Criminal Appeal No. 1360 of 2009 and allied matters vide judgement and order dated 22.10.2013, the conviction under sections 489 (B) & (C ) of Indian Penal Code though was sustained, the sentence was reduced. The relevant paragraphs of the said decision reads as under:
"21. As regards the aspect of quantum of sentence is concerned, the act provides that (1) for an offence under Section 489(B) of the IPC, an accused may be imposed the punishment of 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 and (2) for the offence under Section 489(C) of the IPC, an accused may be imposed the punishment of imprisonment of either description for a term which may extend to seven years, or with fine, or with both. In other words, for an offence under Section 489(B), an accused may be imposed the Page 7 of 9 R/CR.A/2017/2009 JUDGMENT punishment of imprisonment for life or the term which may extend to 10 years, whereas, for an offence under Section 489(C), an accused can be either imposed the punishment of imprisonment, which may extent to seven years or alternatively, he may be imposed fine in lieu of punishment of imprisonment or with both. In the case on hand, the trail Court has imposed the punishment of rigorous imprisonment for 10 years for the offence under Section 489(B), which is maximum, if, the sentence of imprisonment for life is not imposed under the said section and of 7 years rigorous imprisonment for the offence under Section 489(C), which is also maximum under the said section and while doing so, the trial Court has given no reason as to what prompted it to impose the maximum sentences under both the sections. We are, therefore, of the opinion that the ends of the justice would met if the sentence imposed by the trial Court under Section 489(B) is reduced to 07 years and under Section 489(C) is reduced to 05 years as well as the default sentences under both the sections are also reduced to two months and one months, respectively."
6.1 Accordingly, considering the facts and circumstances of the present case, we think it fit to reduce the sentence imposed under section 489 (B) of Indian Penal Code from life imprisonment to ten years for each of the accused. No interference is called for in the quantum of sentence under section 489 (C ) of Indian Penal Code.
7. The conviction of the appellants under Sections 489(B) and 489(C ) of IPC vide judgment and order dated 29.09.2009 passed by the learned Sessions Judge, Kutch-Bhuj in Sessions Case No. 36 of 2007 is upheld. However, the sentence imposed by the Sessions Judge, Kutch-Bhuj under section 489(B) of Indian Penal Code is modified and the sentence of life imprisonment is reduced to ten years. The sentence Page 8 of 9 R/CR.A/2017/2009 JUDGMENT imposed upon the appellants under section 489(C )of Indian Penal Code is confirmed. Both the sentences shall run concurrently. The period of sentence already undergone shall be considered for remission and set off in accordance with law. The judgement and order dated 29.09.2009 is modified accordingly. In view of the above, the appeals are partly allowed. R & P, if lying with this Court, to be sent back forthwith.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) divya Page 9 of 9