Supreme Court - Daily Orders
Benson vs State Of Kerala on 3 October, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 958 OF 2016
(Arising out of SLP (Criminal) No.3757 of 2016)
Benson ….Appellant
Versus
State of Kerala …. Respondent
With
CRIMINAL APPEAL NO. 960 OF 2016
(Arising out of SLP(Criminal) No.3759 of 2016)
CRIMINAL APPEAL NO. 959 OF 2016
(Arising out of SLP(Criminal) No.3758 of 2016)
and
CRIMINAL APPEAL NO. 957 OF 2016
(Arising out of SLP(Criminal) No.3756 of 2016)
JUDGMENT
Uday Umesh Lalit, J.
1. Leave granted. These appeals by Special Leave arise out of judgments Signature Not Verified Digitally signed by and orders passed by the High Court of Kerala in Criminal Revision Petition GULSHAN KUMAR ARORA Date: 2016.10.07 14:54:43 IST Reason: 2 Nos. (i) 808 of 2015 on 16.09.2015, (ii) 859 of 2015 on 16.09.2015, (iii) 858 of 2015 on 14.09.2015 and (iv) 670 of 2015 on 17.09.2015.
2. On the allegation that the appellant was involved in committing thefts he was charged of having committed offences on different occasions and was separately tried in i) CC No.158 of 2004 before Judicial Magistrate First Class, Chavakkad for offences punishable under Section 379, 414 read with 34 IPC, ii) CC No.1039 of 2003 by Judicial Magistrate First Class, Chavakkad for offences punishable under Section 379, 414 read with 34 IPC, iii) CC No.390 of 2004 by Judicial Magistrate First Class, Chavakkad for offences punishable under Section 379, 414 read with 34 IPC and (iv) CC No.1168 of 2006 by Judicial Magistrate First Class, Kunnamkulam. By separate judgments, the appellant was convicted and sentenced in each of the aforesaid crimes. The respective appeals preferred by the appellant were dismissed by the Sessions Judge, Thrissur. The appellant filed Criminal Revision Petitions in the High Court which were also dismissed. The following chart would disclose the relevant details:- 3
C.C.No./ Date Date of Crl. Appeal Crl. SLP Offence of Conviction No. R.P. No. occurrence and Sentence No. in by Judicial the Magistrate High First Class Court 158/2004 03.06.2003 28.06.06, 533/2012 808/ SLP in the Court RI for 2 years decided on 2015 (Crl.) of Judicial and fine of 15.11.2012 3757/ Magistrate First Rs.1,000/- for by Sessions 2016 Class (in short offence u/s 379 Judge, JMFC), IPC and RI for Thrissur Chavakkad/ 2 years u/s 414 U/s 379, 414 ID RI for 3 r/w 34 of IPC months 1039/2003 03.06.2003 28.06.06, 759/2011 859/ SLP in the Court RI for 2 years decided on 2015 (Crl.) of JMFC, and fine of 17.09.2012 3759/ Chavakkad/ Rs.1,000/- for by Sessions 2016 U/s 379, 414 offence u/s 379 Judge, r/w 34 of IPC IPC and RI for Thrissur 2 years for offence u/s 414 IPC, ID RI for 3 months.
390/2004 03.06.2003 28.06.06, 761/2011 858/ SLP in the Court RI for 2 years decided on 2015 (Crl.) of JMFC, and fine of 04.08.2012 3758/ Chavakkad/ Rs.1,000/- for by Sessions 2016 U/s 379, 414 offence u/s 379 Judge, r/w 34 of IPC IPC and RI for Thrissur 2 years u/s 414 ID RI for 3 months 1168/2006 03.06.2003 31.12.08, 461/2011 670/ SLP in the Court RI for 1 year decided on 2005 (Crl.) of JMFC, and fine of 30.09.2011 3756/ Kunnamkulam/ Rs.1,000/- ID by Sessions 2016 U/s 379 r/w 34 SI for 6 months Judge, of IPC Thrissur 4
3. These matters came up on 22.04.2016 when this Court noted the submissions of the learned counsel for the appellant regarding concurrent running of sentences and issued notice to the State. The learned counsel appearing for the State has produced before us communication dated 27.05.2016 from the Director General of Prisons and Correctional Services, which is as under:-
“PRISONS HEADQUARTERS, THIRUVANANTHAPURAM Dated: 27.05.2016 WP1-9606/2016 From The Director General of Prisons & Correctional Services.
To The Law Officer, Office of the Resident Commissioner, Travancore Palace, Kasturba Gandhi Marg, New Delhi – 110 001.
Sir, Sub: Prisons – Prisons Headquarters, Kerala - Supreme Court case – SLP (Crl) CRLMP No.6727/2016/Benson vs. State of Kerala – reg.
Ref: Lr. No.38749/B1/2016/Home dtd.19/05/2016 Attention is invited to the subject & reference cited. I may furnish the details called for vide reference is noted below:5
Conviction Details Sl. Case No., Court and Sentence Details No. Warrant Date 1 CC 613/03 Sentenced to undergo RI for 3 years u/s 379 IPC JFCM I, Thrissur Set off 97 days. At large bail period -153 days.
Wdt.20-11-2003
2 CC 533/04 Sentenced to undergo RI for 2 years u/s 392 IPC
JFMC II, Thrissur Set off 521 days.
Wdt.8-6-2005
3 CC 529/04 Sentenced to undergo RI for 3 years u/s 392 IPC,
JFMC II, Thrissur Set off 493 days
Wdt.18-6-2005
4 CC 1270/13 JFCM Sentenced to undergo RI for 2 years + fine
Changanassery Rs.5000/- i/d SI for 1 month u/s 380 IPC, RI for 2
Wdt.18-6-2005 years + fine Rs.5,000/- i/d SI for 1 month u/s 457
IPC (Concurrently) Set of 348 days
5 CC 1115/03 JFCM Sentenced to undergo RI for 2 years + fine
Irinjalakkuda Rs.2,000/- i/d SI for 2 months u/s 379 IPC Set off
Wdt. 4-7-2005 402 days
6 CC 932/05 Sentenced to undergo RI for 2 years + fine
JFMC Irinjalakuda Rs.2,000/- i/d SI for 2 months u/s 379 IPC
Wdt.4-7-2005 Set off 465 days
7 CC 171/05 Sentenced to undergo RI for 5 years u/s 392 IPC, RI
ADSJ Adhoc II for 3 years u/s 120(B) IPC (Concurrently) Set off
Kottayam 418 days.
Wdt.25-11-2005
8 CC 274/06 Sentenced to undergo SI for 3 years u/s 205 IPC
JFCM Kodungallur Set off 414 days
Wdt.30-9-2008
9 CC 158/04 Sentenced to undergo RI for 2 years + fine
JFCM Chavakkad Rs.1,000/- i/d SI for 3 months u/s 379 IPC, RI for 2
Wdt.28-6-2006 years u/s 414 IPC (Concurrently) Set off 347 days
10 CC 1039/03 JFCM Sentenced to undergo RI for 2 years + fine
Chavakkad Rs.1,000/- i/d SI for 3 months u/s 379 IPC, RI for 2
Wdt. 28-6-2006 years u/s 414 IPC (Concurrently)
Set off 240 days
11 CC 390/04 Sentenced to undergo RI for 2 years + fine
JFCM Chavakkad Rs.1,000/- i/d SI for 3 months u/s 379 IPC, RI for 2
Wdt.28-6-2006 years u/s 414 IPC (Concurrently) Set off 141 days
6
12 CC 1168/06 Sentenced to undergo RI for 1 year + fine Rs.1,000
JFCM i/d SI for 2 months u/s 379 r/w 34 IPC Set off 14
Kunnamangalam days
Wdt.31-12-2008
Sentence Calculation
S. Case No. Sentence Calculation
No.
1st Sentence Started 20-11-2003
1 CC 613/03 Sentence 3 years 19-11-2006
JFCM I, Thrissur Set Off 97 days 14-08-2006
At large 153 days 14-01-2007
2 CC 533/04 2nd Sentence Started 14-01-2007
JFCM II, Thrissur Sentence 2 years 14-01-2007
Set off 521 days 12-08-2009
rd
3 CC 529/04 3 Sentence Started 12-08-2009
JFCM II, Thrissur Sentence 3 years 12-08-2010
Set off 493 days 06-04-2009
th
4 CC 1270/13 JFCM 4 Sentence Started 06-04-2009
Changanassery Sentence 2 years 06-04-2011
Set off 348 days 23-04-2010
th
5 CC 115/03 JFCM 5 Sentence Started 23-04-2010
Irinjalakkuda Sentence 2 years 23-04-2012
Set off 402 days 18-03-2011
th
6 CC 932/05 6 Sentence Started 18-03-2011
JFCM Irinjalakuda Sentence 2 years 18-03-2013
Set off 465 days 09-12-2011
th
7 SC 171/05 7 Sentence Started 09-12-2011
ADSJ Adhoc II, Sentence 5 years 09-12-2016
Kottayam Set off 418 days 18-10-2015
th
8 CC 274/06 8 Sentence Started 18-10-2015
JFCM Kodungallur Sentence 3 years 18-10-2018
Set off 414 days 30-08-2017
9 CC 158/04 9th Sentence Started 30-08-2017
JFCM Chavakkad Sentence 2 years 30-08-2019
Set off 347 days 17-09-2018
10 CC 1039/03 JFCM 10th Sentence Started 17-9-2018
Chavakkad Sentence 2 years 17-09-2020
Set off 240 days 21-01-2020
7
11 CC 390/04 11th Sentence Started 21-01-2020
JFCM Sentence 2 years 21-01-2022
Chavakkad Set off 141 days 02-09-2021
12 CC 1168/06 12th Sentence Started 02-09-2021
JFCM Sentence 1 year 02-09-2022
Kunnamangalam Set off 14 days 19-08-2022
Fine Sentence 19-10-2022 (F4)
Details 19-12-2022
(F5)
19-02-2023
(F6)
19-05-2023
(F9)
19-08-2023 (F10)
19-11-2023
(11)
19-05-2024
(F12)
As per the records, he will spend 12 years 3 months and 8 days in prison as on 31/07/2016.
His date of expiry of substantive sentence falls on 19-08-2022 without any remission. He has already earned 3 years 10 months 27 days remission as on 26-05-16. He has to pay fine of Rs.18,000/- in various cases in default he has to undergo 1 year 5 months in Jail.
Yours faithfully, Sd/-
Director General of Prisons & Correctional Services”
4. According to the aforesaid communication, the appellant stands convicted and sentenced in 12 different matters including the present matters which appear at Serial Nos.9, 10, 11 and 12 in the chart. Going by the 8 sentence calculation, the sentence in the 9th case would begin on 30.08.2017 and finally, the sentence in the 12th case, after getting all benefits of set off, would be over on 02.09.2022.
5. Section 427 of the Code of Criminal Procedure, 1973 is as under:-
“427. Sentence on offender already sentenced for another offence. – (1) When a person already undergoing a sentence of imprisonment is sentenced on a subsequent conviction to imprisonment or imprisonment for life, such imprisonment or imprisonment for life shall commence at the expiration of the imprisonment to which he has been previously sentenced, unless the Court directs that the subsequent sentence shall run concurrently with such previous sentence:
Provided that where a person who has been sentenced to imprisonment by an order under Section 122 in default of furnishing security is, whilst undergoing such sentence, sentenced to imprisonment for an offence committed prior to the making of such order, the latter sentence shall commence immediately.
(2)When a person already undergoing a sentence of imprisonment for life is sentenced on a subsequent conviction to imprisonment for a term or imprisonment for life, the subsequent sentence shall run concurrently with such previous sentence.”
6. In terms of sub-section (1) of Section 427, if a person already undergoing a sentence of imprisonment is sentenced on a subsequent conviction to imprisonment, such subsequent term of imprisonment would normally commence at the expiration of the imprisonment to which he was previously sentenced. Going by this normal principle, the sentence chart 9 indicated in the communication dated 27.05.2016 is quite correct. However this normal rule is subject to a qualification and it is within the powers of the Court to direct that the subsequent sentence shall run concurrently with the previous sentence.
7. In V.K.Bansal v. State of Haryana and Another1 it was stated by this Court:
“It is manifest from Section 427(1) that the Court has the power and the discretion to issue a direction but in the very nature of the power so conferred upon the Court the discretionary power shall have to be exercised along the judicial lines and not in a mechanical, wooden or pedantic manner. It is difficult to lay down any straitjacket approach in the matter of exercise of such discretion by the courts. There is no cut and dried formula for the Court to follow in the matter of issue or refusal of a direction within the contemplation of Section 427(1). Whether or not a direction ought to be issued in a given case would depend upon the nature of the offence or offences committed, and the fact situation in which the question of concurrent running of the sentences arises.” This Court then went on to club various crimes in respect of which sentences were imposed upon the appellant therein in three groups; i) the first having 12 cases, ii) the second having 2 cases and iii) the third having a single case. This Court directed that substantive sentences within first two groups would run inter se concurrently and the substantive sentences in first two groups and that in respect of the case in the third group would run 1 (2013) 7 SCC 211 10 consecutively. The benefit was confined only in respect of substantive sentences and no qua sentences in default.
8. We have gone through the record and considered rival submissions. We do not find anything incorrect in the assessment made by the Courts below and in our view the orders of conviction recorded against the appellant in the present cases are quite correct. We also do not find anything wrong in the quantum of sentence imposed in respect of the respective crimes. However going by the sentence calculation, the sentence imposed in respect of the first crime started with effect from 20.11.2003 and the last sentence would be over by 19.08.2022, which would effectively mean that the total length of sentences in aggregate would be around 19 years. We are not concerned with first eight matters and sentences imposed in respect of those crimes. The sentence in respect of 8 th crime is presently running against the appellant and would be over on 30.08.2017.
9. The maximum sentence in respect of the present crimes is two years’ rigorous imprisonment. As per the record, these crimes were committed on the same day. Having considered the matters, we deem it appropriate to direct that the sentences imposed in each of the cases, i.e. (i) CC No.158 of 2004, (ii) CC No. 1039 of 2003, (iii) CC No. 390 of 2004 and (iv) CC No. 1168 of 2006 namely those at Sl.Nos.9 to 12 respectively as indicated in the 11 sentence chart in the communication dated 27.05.2016 shall run concurrently with the sentence imposed in Crime No.8 which is currently operative. We grant this benefit in respect of substantive sentences to the appellant but maintain the sentences of fine and the default sentences. If the fine as imposed is not deposited, the default sentence or sentences will run consecutively and not concurrently.
10. The appeals are thus allowed in part and the orders of sentences stand modified accordingly.
…………………….…J. (Dipak Misra) ...…………..…….……J. (Uday Umesh Lalit) New Delhi, October 03, 2016 ITEM NO.1B COURT NO.4 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.) No(s). 3757/2016 (Arising out of impugned final judgment and order dated 16/09/2015 in CRLRP No. 808/2015 passed by the High Court of Kerala at Ernakulam) BENSON Petitioner(s) VERSUS STATE OF KERALA Respondent(s) WITH SLP (Crl) No.3759/2016 SLP (Crl) No.3758/2016 SLP (Crl) No.3756/2016 Date : 03/10/2016 This petition was called on for judgment today. For Petitioner(s) Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal, AOR Mr. T.K. Babu, Adv.
For Respondent(s) Mr. Ramesh Babu M. R., AOR Hon'ble Mr. Justice Uday Umesh Lalit pronounced the judgment of the Bench consisting of Hon'ble Mr. Justice Dipak Misra and His Lordship.
Leave granted.
The appeals are allowed in part in terms of the signed reportable judgment.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
(Signed reportable judgment is placed on the file)