Bombay High Court
Chandrakant Krishna Bankar vs State Of Maharashtra And Anr. on 17 November, 1997
Equivalent citations: (1998)100BOMLR25
Author: A.P. Shah
Bench: A.P. Shah, J.A. Patil
JUDGMENT A.P. Shah, J.
1. By means of this writ petition under Article 226 of the Constitution of India, the petitioner is seeking premature release on the plea that he is entitled to be considered for such release under the Guidelines dated 16th November, 1978 framed by the State of Maharashtra for premature release of prisoners serving life sentence (hereinafter referred to as "1978 Guidelines"). The facts leading to this Writ Petition are few and may be shortly stated. The petitioner was tried and convicted on 30th May, 1981 under Sections 302 and 307 of I.P.C. by the learned Sessions Judge, Kolhapur and was sentenced to death. The death sentence was confirmed by this Court on 28th September, 1981. The appeal filed by the petitioner to the Supreme Court came to be dismissed on 5th April, 1982. Subsequently, the death sentence awarded to the petitioner was commuted to life imprisonment by the President of India under Article 72 of the Constitution in a mercy petition submitted by the petitioner. Since then he is serving time. It seems that the total imprisonment undergone by the petitioner till 31.8.97 is 27 years, 5 months and 16 days The petitioner's case in a nutshell is that the power to grant commutation of sentence under Article 72 of the Constitution if Independent and separate from the one provided under Section 433(a) of the Code and, therefore, the provisions of Section 433(A) introduced by the Amendment Act, 1978 are not applicable to the petitioner. Therefore, the 1992 guidelines framed by the State Government persuant to enactment of Section 433(A) are also inapplicable to the case of the petitioner. The petitioner's case is therefore liable to be considered in the light of the Guidelines of 1978. Under the Guidelines of 1978 a life prisoner whose death sentence is commuted is entitled to be considered for premature release after completion of 24 years of imprisonment including remissions. The petitioner submits that despite this legal position, the State Government had issued orders requiring the petitioner to undergo 30 years of imprisonment with remissions as per the guidelines of 1992. The petitioner has therefore prayed for a writ of habeas corpus for his release from the prison.
2. We have heard Mr. Gavankar, learned Counsel for the petitioner and Mrs. Pawar, learned A.P.P. In order to appreciate the contention raised by the petitioner, it is necessary to make a brief reference to the relevant provisions contained in Criminal Procedure Code. Chapter XXXII of the Code to which Section 433A was added, entitled, Execution, Suspension, Remission and Commutation of Sentences.
Sections 432 and 433 are of some importance. Section 432 confers power on the appropriate Government to suspend the execution of an offender's sentence, or to remit the whole or any part of the punishment to which he has been sentenced while Section 433 confers powers on the Government to commute (a) a sentence of death for any other punishment (b) a sentence of imprisonment for life, for imprisonment for a term not exceeding 14 years or for fine (c) a sentence of rigorous imprisonment or for fine, and (d) a sentence of simple Imprisonment or fine. Section 433A was added by the Amendment Act of 1978 which reads as under :
433A. Restriction on powers of remission or commutation in certain casesNotwithstanding anything contained in Section 432, where a sentence of imprisonment for life is imposed on conviction of a person for an offence for which death is one of the punishments provided by law, or where a sentence of death imposed on a person has been commuted under Section 433 into one of imprisonment for life, such person shall not be released from prison unless he had served at least fourteen years of imprisonment.
3. As indicated earlier, Section 432 of the Code of Criminal Procedure empowers appropriate Government to suspend or remit sentences of prisoners. Section 59 of the Prisons Act, 1894 gives rule making power to the State and in the exercise of it, the Government of Maharashtra has framed Maharashtra (Review of Sentences) Rules, 1972. Under Rule 2 of the said Rules Advisory Boards have been constituted and under Rule 6 on undergoing 12 years of substantive sentence inclusive of remissions, the report in respect of life convicts is submitted to the Advisory Board and on completion of 14 years of imprisonment with remissions, the Government is required to take a decision about premature release of life convicts. In order to facilitate and to bring uniformity in the subject of premature release, the Government of Maharashtra has framed certain guidelines vide its Home Department Circular No. RLP-1077/348-PRS-3 dated 16.11.1978. Under the said circular of 1978 the prisoners, whose death sentence is commuted by the Government are entitled to be considered for premature release after completion of total imprisonment of 24 years including remissions. In view of introduction of Section 433A the State Government framed fresh guidelines for Premature release under "14-Year Rule" of prisoners serving life sentence is commuted to life imprisonment, such prisoner is entitled to be considered for premature release on completion of 30 years imprisonment including set-off period and remissions.
4. The scope and extent of Section 433A fell for consideration in the case of Maru Ram v. Union of India . The Supreme Court held that Section 433A not only excludes Section 432 but also subjects operation of Section 433(a) to serious restriction and also excludes all contrary prison rules in respect of convicts contemplated by it. It was observed:
The fasciculus of clauses (Sections 432, 433 and 433A), read as a package, makes it clear that while the Code does confer wide powers of remission and commutation of sentences it emphatically intends to carve out an extreme category from the broad generosity of such executive power. The non obstante clause, in terms, excludeds Section 432 and the whole mandate of the rest of the Section necessarily subjects the operative of Section 433(a) to a serious restriction. This embargo directs that communication in such cases shall not reduce the actual duration of imprisonment below 14 years. Whether that Section suffers from any fatal constitutional infirmity is another matter but it does declare emphatically an imperative intent to keep imprisoned for atleast 14 years those who fall within the sinister categories spelt out in the operative part of Section 433A. If Section 433A, by sheer repugnancy, forces a permanent holiday on the prison remission laws of the States vis-a-vis certain clauses of -lifers', the former must prevail in situation of irreconcilability. Assuming that Rules under the Prison Act are valid and cannot be dismissed as State law, a harmonious reading of Section 433A and the Prison Rules must be the way out Otherwise, the later law must prevail or implied repeal may be inferred.
5. In Maru Ram's case the Supreme Court held that Section 433A is prospective. Therefore, every person who has been convicted by the sentencing court after 18th December, 1978 shall be governed by 14 Year Rule enumerated in Section 433A. The Supreme Court also repelled the challenge raised against the Constitutional validity of Section 433A on the ground based upon alleged violation of Articles 72 and 161 of the Constitution. It was held that Section 433A cannot be invalidated as indirectly violative of Article 72 and 161 on the ground that, it detracts from the operation of Sections 432 and 433(a) which Eire the legislative surrogates, as it were, of the pardon power under the Constitution. It was observed that superficially viewed, the two powers, one constitutional and the other statutory, are co-extensive. But two things may hp similar but not the same. The power which is the creature of the code cannot be equated with a high prerogative vested by the Constitution in the highest function aries of the Union and the States. The Supreme Court however made it clear that the power of pardon must be exercised in keeping with legislative intent expressed in Section 433A. It was observed :
Higher the power, the more cautious would be its exercise. This is particularly so because Section 433A has been passed by the Parliament on being sponsored by the Central Government itself. It is, therefore, manifest that while exercising the powers under Articles 72 and 161 of the Constitution neither the President, who act on the advice of the Council of Ministers, nor the State Government is likely to overlook the subject, spirit and philosophy of Section 433A so as to create a conflict between the legislative intent and the executive power.
6. The view expressed in Maru Ram's case was reiterated by the Supreme Court in Ashok Kumar v. Union of India . In paragraph 8 of the judgment it was observed :
The section begins with a non obstante clause - notwithstanding anything contained in Section 432 - and proceeds to say that where a person is convicted for an offence for which death is one of the punishments and has been visited with the lesser sentence of imprisonment for life or where the punishment of an offender sentenced to death has been commuted under Section 433 into one of imprisonment for life, such offender will not be released unless he has served at least 14 years of imprisonment. The reason which impelled the legislature to insert this provision has been stated earlier. Therefore, one who could have been visited with the extreme punishment of death but on account of the sentencing Court's generosity was sentenced to the lesser punishment of imprisonment for life and Anr. who actually was sentenced to death but on account of executive generosity his sentence was commuted under Section 433(a) for imprisonment for life have been treated under Section 433A as belonging to that class of prisoners who do not deserve to be released unless they have completed 14 years of actual incarceration. Thus the effect of Section 433A is to restrict the exercise of power under Sections 432 and 433 by the stipulation that the power will not be so exercised as would enable the two categories of convicts referred to in Section 433A to freedom before they have completed 14 years of actual imprisonment. This is the legislative policy which is clearly discernible from the plain language of Section 433A of the Code.
7. It is clear from the above mentioned judgments of the Supreme Court that Section 433A restricts exercise of power under Sections 432 and 433 by the stipulation that the power will not be so exercised as would enable the two categories of convicts referred to in Section 433A to freedom before they have completed 14 years of actual imprisonment. In view of enactment of Section 433A State Government has framed 1992 Guidelines dealing with various categories of prisoners and prescribing separate periods of imprisonment undergone by the prisoner for the purpose of premature release. The new guidelines, that is, 1992 Guidelines have been made applicable with effect from 18th December, 1978 in view of the law laid down by the Supreme Court in Maru Ram's case. It is not in dispute before us that the petitioner was convicted by the Sessions Court after 18th December, 1978 and, therefore, his case for premature release will have to be considered only in the context of the revised guidelines. Old guidelines of 1978 are therefore clearly inapplicable to the petitioner. The scheme which was originally framed by the State Government under the amended Criminal Procedure Code has been superseded by the Scheme 1992 where under a prisoner, falling in category 7 of the Guidelines whose death sentence has been commuted to the life imprisonment is entitled to be considered for premature release only after serving 30 years of imprisonment including set off period and remissions. Therefore, it is not permissible for the petitioner to contend that he is liable to be released under the Guidelines of 1978. Merely because the petitioner's death sentence has been commuted under the Constitutional Provisions of Article 72, it cannot be said that the 1992 Scheme framed by the State Government is inapplicable to the petitioner. On the other, as held in Maru Ram's case even power under Articles 72 and 161 is liable to be exercised keeping in mind the objects and purpose of Section 433A. In the result the petition fails and is hereby dismissed.
8. C.C. expedited.