Allahabad High Court
Om Prakash And Anr. vs State Of U.P. And Anr. on 5 September, 1997
Equivalent citations: 1998CRILJ4691
Author: P.K. Jain
Bench: P.K. Jain
ORDER P.K. Jain, J.
1. Heard Sri Bal Krishna Narayana, learned counsel for the revisionists and learned counsel for the opposite party No. 2.
2. In a criminal case accused Om Prakash and Shiv Shankar had been convicted under Section 379, IPC vide judgment and order dated 11-9-86. During the investigation of the said case truck No. USF 8051 was seized by the police and was given in the Supurdagi of one Rajendra Pal Singh Advocate with the condition to produce the truck in the Court whenever so required. On conclusion of the trial the trial Court did not pass an order directing the delivery of possession of the truck to the person entitled to its possession. Smt. Chunni Gupta opposite party No. 2 in the present revision moved an application under Section 452, Cr.P.C. for release of the truck claiming to be the person entitled to its possession. The said application was rejected by the learned Magistrate vide order dated 10-11-95. Opposite party No. 2 filed criminal revision No. 48 of 1995 before the Sessions Judge, Fatehpur. The Additional Sessions Judge in whose Court the revision was transferred allowed the revision by judgment and order dated 19-4-97 directing the release of the truck in favour of Smt. Chunni Gupta and further directing that in case the truck is not recovered from the possession of the respondent the costs of the truck amounting to Rs. 3,50,000/- shall be recovered from them as arrears of land revenue and shall be given to Smt. Chunni Gupta.
3. It is this order of the appellate Court which is being challenged in this revision mainly on the ground that undo Section 452, Cr.P.C. only direction for restoration of the property produced before the Court during the trial can be passed. No order for realization of value of such property and recovery of the amount as arrears of land revenue can be passed.
4. Learned counsel for opposite party No. 2 contends that the order passed by the learned Addl. Sessions Judge is justified and there is no illegality in the impugned order.
5. Provisions contained in Section 452. Cr.P.C. are self sufficient. They provide for disposal of the property on conclusion of the trial According to Sub-section (1) of Section 452, Cr.P.C. on conclusion of the trial the Court may make an order as it thinks fit for the disposal, by destruction, confiscation or delivery to any person claiming to be entitled to possession of the property produced before the Court during trial or which is in its custody regarding which any offence is committed. Sub-section (5) provides that the term "property" mentioned in Sub-section (1) includes the property regarding which an offence appears to have been committed and also any property into or for which the same may have been converted or exchanged and anything acquired by such conversion or exchange, whether immediately or otherwise. Thus the property described under Sub-section (1) includes the property in its original form or the property into which such property has been converted or the property which has been acquired by such conversion or exchange. In the present case there is no dispute that the truck in question belonged to Smt. Chunni Gupta. The truck was originally given in the custody of Sri Rajendra Pal Singh Advocate who never produced the truck before the Court and as observed by the appellate Court without any authority he released the truck in favour of the accused persons. It also appears that before the appellate Court the argument advanced on behalf of the present revisionists was that the truck had already been given in possession of Smt. Chunni Gupta and it was not in possession of the respondents (the present revisionists) and therefore, they can not be compelled to restore the possession of the truck to the owner. The appellate Court on appraisal of the evidence before it gave a finding that the truck was not given in possession of Smt. Chunni Gupta and this finding is not challenged in revision. Therefore, so far as the order directing delivery of the possession of the truck is concerned that part of the order is not assailed in this revision.
6. The main question is whether, if the truck is not available, a direction for payment of its value can be made by the Court. I have already referred to the provisions contained in Section 452(1) and Sub-section (5) of Section 452, Cr.P.C. Sub-section (1) as already pointed out above, provides for disposal of the property by way of delivery to the person claiming to be entitled to possession thereof or otherwise as provided in the Sub-section whereas Sub-section (5) provides that in case the property is not available in its original form then the property into which the original property was converted or anything which has been acquired by such conversion can be directed to be given to the person entitled to the possession of the property. There is no allegation on behalf of opposite party No. 2, owner of the truck that the truck is not available or traceable or that by its sale revisionists Om Prakash and Shiv Shankar have converted the original truck into cash or by the sale proceeds they had purchased some other goods. In this view of the matter and without evidence of nonavailability of the original truck or acquisition of some other property by conversion or exchange of the original truck, no order for payment of value of the truck could have been passed by the appellate Court. Learned counsel for the revisionists has referred to a case reported in AIR 1953 All 199 : 1952 All L.I 753, Bishambhar Rai v. State in which reliance was, placed upon under Section 517 of the Criminal Procedure Code, 1898. The Code of Criminal Procedure had been amended in the year 1973 and now the provisions have been made in Sub-clause (5) of Section 452, Cr.P.C. Therefore, the case cited by the learned counsel for the revisionists is not applicable. However, as already held above, that there is no allegation or evidence of non-availability of the truck or its conversion to some other goods, no order directing payment of value of the truck could have been passed by the appellate Court.
7. There is another aspect of the matter. The appellate Court directed payment of Rs. 3,50,000/- without a finding that this was the value of the truck. The order directing the recovery of the said amount as arrears of land revenue is also without jurisdiction. There is no provision in the Code of Criminal Procedure authorising the Court to make direction for recovery of such amount as arrears of land revenue.
8. In this view of the matter the revision deserves to be partly allowed and is hereby partly allowed. The order of the appellate Court directing the revisionists to deliver the truck to the owner Smt. Chunni Gupta is upheld. However, the order directing recovery of Rs. 3,50,000/- as value of the truck in case the truck is not recovered and recovery of the said amount as arrears of land revenue is set aside. The stay order dated 15-5-97 is hereby vacated.