Kerala High Court
K.Gangadharan Nair vs Vigilance And Anti-Corruption Bureau on 4 January, 2011
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRL.A.No. 1 of 2002()
1. K.GANGADHARAN NAIR,FORMER SPECIAL GRADE
... Petitioner
Vs
1. VIGILANCE AND ANTI-CORRUPTION BUREAU,
... Respondent
2. STATE OF KERALA, REP; BY PUBLIC
For Petitioner :SRI.T.G.RAJENDRAN
For Respondent : No Appearance
The Hon'ble MR. Justice M.SASIDHARAN NAMBIAR
Dated :04/01/2011
O R D E R
M.Sasidharan Nambiar, J.
--------------------------
Crl.A.No.1 of 2002
--------------------------
JUDGMENT
Appellant was Special Grade Executive Officer of Parathode Grama Panchayat during 1993-94. He was convicted and sentenced for the offences under Sections 13(1)(c) and 13(1)(d) read with Section 13 (2) of Prevention of Corruption Act and Sections 409 and 477A of Indian Penal Code. Prosecution case is that appellant dishonestly and fraudulently misappropriated Rs.52,576/-, which was received by him from Service Co-operative Bank, Koovappally as interest for the fixed deposits made by the Bank under Exhibits P4 to P15 vouchers by not accounting the same and he omitted to show receipt of the money and thereby falsified the account and committed the offences. Appellant pleaded not guilty when charge for the offences under Sections 13(1)(c) and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act and Sections 409 and CRA 1/02 2 477A of Indian Penal Code were framed, read over and explained to him.
2. Prosecution examined ten witnesses and marked Exhibits P1 to P22. After closing the prosecution evidence, appellant was questioned under Section 313 of Code of Criminal Procedure and was called upon to enter on his evidence and adduce evidence, if any. On the side of the appellant Exhibits D1 and D2 were marked. No oral evidence was adduced.
3. Learned Special Judge, on the evidence, convicted and sentenced the appellant to rigorous imprisonment for four year and a fine of Rs.75,000/- and in default, simple imprisonment for 1= years for the offence under Section 13(1)(c) read with Section 13(2) of Prevention of Corruption Act. Though appellant was convicted for the offence under Section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act also, in view of the sentence awarded for the offence under Section 13 CRA 1/02 3 (1)(c), no separate sentence was awarded. He was convicted and sentenced to rigorous imprisonment for four years and two years respectively for the offences under Sections 409 and 477A of Indian Penal Code. The substantive sentences were directed to run concurrently. He was also granted set off as provided under Section 428 of Code of Criminal Procedure. This appeal is filed challenging the conviction and sentence.
4. Learned counsel appearing for the appellant and learned Public Prosecutor were heard.
5. Argument of the learned counsel appearing for the appellant is that there is no conclusive evidence to prove that appellant has misappropriated Rs.52,576/- as found by the learned Special Judge. Learned counsel vehemently argued that appellant has accounted receipt of the amounts covered by Exhibits P4 to P15 vouchers and prosecution did not produce the material documents establishing the payment and on the available CRA 1/02 4 evidence, the conviction is not sustainable. Learned counsel pointed out that Exhibit P17, the statement obtained from Koovappally Service Co- operative Bank, which shows receipt of the amounts covered by Exhibits P4 to P15 vouchers, establish that Rs.52,576/- was adjusted and prosecution failed to produce material records, namely, the day book maintained by the Panchayat for 31.1.1994 and 1.2.1994 and also the Fixed Deposit Certificates and argued that the conviction is not sustainable. It is also argued that when Exhibit P1 order granting sanction to prosecute does not provide for prosecuting appellant for the offence under Section 477A of Indian Penal Code, conviction of the appellant for the said offence is bad for want of sanction. Learned counsel also submitted that learned Special Judge did not afford sufficient opportunity to the appellant to adduce evidence and even though a petition was filed to produce the cash book for January 1994, it was not produced and CRA 1/02 5 in such circumstances, it was submitted that an opportunity is to be granted to the appellant to call for the necessary records and examine the relevant witnesses.
6. Learned Public Prosecutor submitted that learned Special Judge appreciated the evidence in the proper perspective and there is no reason to interfere with the conviction and sentence. It was pointed out that Exhibits P4 to P15 vouchers establish that Rs.52,576/- was received by the appellant from Koovappally Service Co-operative Bank, being the interest payable for the fixed deposits and appellant did not account for receipt of the interest and thereby, misappropriated the amount. It was argued that by omitting to show receipt of the amounts, covered by Exhibits P4 to P15 vouchers, appellant falsified the account and in such circumstances, the conviction is perfectly legal.
CRA 1/02 6
7. Following points arise for consideration:
i. Whether appellant received Rs.52,576/- on 31.1.1994 from Koovappally Service Co-operative Bank under Exhibits P4 to P15 vouchers?
ii. Whether appellant accounted receipt of the said amount in the account of Parathode Grama Panchayat?
iii. Whether appellant misappropriated Rs.52,576/- received under Exhibits P4 to P15 vouchers?
iv. Whether conviction of the appellant for the offences under Sections 13(1)(c) and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act and Sections 409 and 477A of Indian Penal Code is sustainable?
Points:
8. The fact that appellant was the Special Grade Executive Officer of Parathode Grama Panchayat during December 1993 and January 1994 is not disputed. The fact that Rs.6,75,000/- was CRA 1/02 7 deposited by the Grama Panchayat in Koovappally Service Co-operative Bank under Certificate Nos. 1836, 1853, 1908, 1919, 1925, 2096, 2097, 4193, 4194, 4207, 4210, 4232, 2381, 2407 and 3644 respectively on 2.5.1988, 12.5.1988, 15.7.1988, 1.8.1988, 19.8.1988, 12.7.1989, 12.7.1989, 16.4.1990, 16.4.1990, 18.4.1990, 19.4.1990, 30.4.1990, 11.10.1991, 14.10.1991 and 30.12.1992 is also not disputed. Grama Panchayat is entitled to get interest for the amount so deposited. Prosecution case is that towards interest, appellant received Rs.52,576/-, evidenced by Exhibits P4 to P15 vouchers. Exhibits P4 to P15 are respectively for Rs.2,125/-, Rs.5,500/-, Rs.4,250/-, Rs.3,300/-, Rs.4,400/-, Rs.1,651/-, Rs.5,500/-, Rs.4,950/-, Rs.4,400/-, Rs.5,500/-, Rs.5,500/- and Rs.5,500/-. Those vouchers were issued by the appellant for receipt of the interest due under Certificate Nos. 2096, 1925, 2097, 4210, 4232, 3644, 1919, 4194, 4207, 1908, 1836 and 1853 CRA 1/02 8 respectively. The fact that Exhibits P4 to P15 vouchers contain the endorsement of the appellant for receipt of the amounts from the Bank is also not disputed at the time of evidence. Prosecution case is that appellant did not account for the receipt of Rs.52,576/-, evidenced by Exhibits P4 to P15.
9. Evidence of PW2, the then Panchayat Inspector attached to Deputy Director Office, Kottayam Panchayat, establishes that he had verified the records of Parathode Grama Panchayat and submitted Exhibit P2 report. He had examined the entire records maintained by the Panchayat and found that receipt of the amounts covered by Exhibits P4 to P15 vouchers were not entered in any of the records of the Panchayat. That evidence of PW2 was not challenged in cross-examination. Exhibit P3 is the Receipt Register of Prathode Grama Panchayat for the period 15.4.1993 to 26.7.1994. The relevant entries in Exhibit P3 on CRA 1/02 9 31.1.1994 or 1.2.1994 do not show receipt of the amounts covered by Exhibits P4 to P15 vouchers.
10. Evidence of PW3, Secretary of Koovappally Service Co-operative Bank, who proved Exhibit P17, the Cash Scroll Extract and Exhibit P16, the details of the fixed deposits, with Exhibits P4 to P15, establish that amounts covered by Exhibits P4 to P15 were received by the appellant from the Bank.
11. Evidence of PW4, the then Secretary of Koovappally Service Co-operative Bank, also prove that amounts covered by Exhibits P4 to P15 vouchers were received by the appellant himself. Evidence of PW6, the Cashier of the Bank, also establishes that fact. Evidence of PW8, the then Secretary of Parathode Grama Panchayat, also prove that amounts were received by the appellant. Even though appellant had raised a contention that he has accounted the amounts received and stated so when questioned under Section 313 of Code of Criminal CRA 1/02 10 Procedure, he has no specific case as to how the amounts received under Exhibits P4 to P15 vouchers were accounted.
12. Learned counsel appearing for the appellant, relying on Exhibits D1 and D2 and Rule 29 of Kerala Panchayats (Accounts) Rules, 1965, argued that as provided under Rule 29, receipt of money should be entered in the register of receipts and thereafter in the cash book and in spite of the contention of the appellant that he has accounted for the amounts, the relevant cash book for 31.1.1994 was not produced. Argument is that if it was produced, it would have shown that amounts covered by Exhibits P4 to P15 were accounted. Learned counsel argued that as the relevant document was suppressed, an adverse inference has to be drawn and it is to be found that appellant has not misappropriated the amount and had properly accounted for the same.
CRA 1/02 11
13. Rule 29 of Kerala Panchayats (Accounts) Rules, 1965, which was the Rule governing the field during the relevant period, provides how moneys received is to be dealt with. Rule 29 reads:
"29. All moneys received to be entered in Register of Receipts:- (1) All money received by the Executive Authority or under his authority by an officer or servant of the Panchayat (including a Government servant whose services have been placed at the disposal of the Panchayat) in his capacity as such, shall be brought into account as soon as they are received by entering in the Register of Receipts in Form No.XXVII. (2) Money received through postal money orders shall be first entered in the Register of Money Orders in Form No.XXVIII. All money so received shall be paid into the Panchayat office daily."
Under the said Rule, all moneys received by the Executive Authority or under his authority by any officer shall be brought into the account by entering in the Register of Receipts in Form No. XXVII. Rule 30 provides that no money received on behalf of the Panchayat shall be utilised for its expenditure, without it being brought into account CRA 1/02 12 and paid or remitted into the Treasury or Post Office Savings Bank where the Panchayat fund is lodged.
14. If the case of the appellant is correct and he had accounted for the receipt of the amounts covered by Exhibits P4 to P15, immediately on receipt of the amounts, he should have entered receipt of the amounts covered by Exhibits P4 to P15 vouchers in the Register of Receipts as provided under Rule 29 of Kerala Panchayats (Accounts) Rules. As provided under Rule 30, he should have thereafter remitted the amount into the Treasury after showing it in the cash book. Exhibit P3 is the Register of Receipts in Form No.XXVII maintained by the Panchayat as provided under the Accounts Rules. Exhibit P3 receipt does not show that amounts covered by Exhibits P4 to P15 were accounted. Argument of the learned counsel appearing for the appellant is that Exhibit P3 register is not properly maintained and the entries CRA 1/02 13 for the months ending on 31.12.1993 and 31.1.1994 and subsequent months were not signed by the Special Grade Executive Officer. It is seen from Exhibit P3 that even though seal of the appellant was affixed on the relevant page where receipts for the month of December 1993 is entered, it is not seen signed by the appellant. So also, for the subsequent months, the details are entered into, but they are not seen signed. The person to sign the register is none other than the appellant. Being the executive authority, it is for the appellant to maintain the records and registers properly. If appellant is not maintaining the register properly, he cannot rely on the non- maintenance of the records as a ground to canvass the contention that amounts received were accounted for. As provided under Rule 29 of Kerala Panchayats (Accounts) Rules, immediately on receipt of the amounts, appellant should have entered the receipts in Exhibit P3 register. When Exhibit P3 register CRA 1/02 14 shows that receipt of Rs.52,576/-, covered by Exhibits P4 to P15 vouchers, were not accounted, appellant cannot be heard to contend that he had accounted the amounts.
15. Though learned counsel appearing for the appellant argued that because of the non-production of the cash book for 31.1.1994 and 1.2.1994, it cannot be said that amounts received were not entered in the cash book and therefore, prosecution case is to be disbelieved, on the evidence, I cannot accept the case. First of all, evidence of PW2 stands unchallenged. Evidence of PW2 is that he had verified the entire records maintained by the Panchayat and found that receipt of the amounts covered by Exhibits P4 to P15 was not entered in any of the registers. Though PW2 did not specifically depose that it is not entered in the cash book, his evidence is that in none of the registers maintained by the Panchayat, receipt of the amounts covered by Exhibits P4 to P15 vouchers CRA 1/02 15 were entered into. This evidence of PW2 was not challenged. Appellant has no case, when PW2 was cross-examined, either that PW2 did not verify the cash book or that the cash book contained the entries for receipt of the amounts covered by Exhibits P4 to P15. Even when appellant was questioned under Section 313 of Code of Criminal Procedure, he has no case that receipt of the amounts covered by Exhibits P4 to P15 vouchers was entered in the cash book. Therefore, I cannot accept the submission of the learned counsel appearing for the appellant that for non-production of the cash book, it is to be found that amounts covered by Exhibits P4 to P15 vouchers were accounted. If the amounts covered by Exhibits P4 to P15 vouchers were accounted, necessarily, as provided under Rule 30 of Kerala Panchayats (Accounts) Rules, the amount should have been remitted to the Treasury. Appellant has no case that the amount was remitted to the Treasury. If CRA 1/02 16 there was remittance, he could have produced the relevant records or could have taken steps to produce the records from the Treasury.
16. Argument of the learned counsel appearing for the appellant is that appellant had filed a petition at the defence evidence stage for issuing summons to the Grama Panchayat to produce various documents, including the cash book and still the cash book was not produced. It is, therefore, argued that an opportunity should be granted to cause production of the cash book and establish that amounts were accounted for. I find from the records that after closing the prosecution evidence and questioning the appellant under Section 313 of Code of Criminal Procedure, appellant was called upon to adduce defence evidence. It is thereafter appellant filed Crl.M.P.No.588/2001, praying to issue summons to the Secretary, Parathode Grama Panchayat, to produce the Register of Receipts and payments, for the year 1994-95, the cash book of CRA 1/02 17 the Panchayat for the year 1994-95, the Local fund Audit Report for the year 1994-95 and the Annual Finance Statement for the year 1994-95. Paragraph 16 of the judgment of the learned Special Judge shows that Parathode Grama Panchayat had produced the records. It shows that Register of Receipts was for the period 27.7.1994 to 9.6.1995 and from 1.2.1994 to 31.3.1995. Cash Book produced was for the period 1.3.1994 to 29.2.1996. It was submitted before the learned Special Judge that Receipt Register for the period 15.4.1994 to 16.7.1994 was seized by the Vigilance during investigation and no audit was conducted during the year 1994-95 by the Local Fund Audit and as such, the finance statement was not available. Learned Special Judge recorded that the documents so recorded were returned as the accused did not want to rely on them. Argument of the learned counsel appearing for the appellant is that relevant document is the cash book for 31.1.1994 and 1.2.1994 and as it is not produced, CRA 1/02 18 opportunity was denied. Crl.M.P.No.588/2001 does not show that appellant sought summons to be issued for production of the cash book for 31.1.1994 or 1.2.1994. Instead, the prayer was to produce the cash book for the year 1994-95. 1994-95 would ordinarily mean the financial year 1.3.1994 to 28.2.1995. It was produced by the Panchayat, as seen from the records. If appellant wanted the cash book of 31.1.1994, the prayer should have been for the specific cash book. I find that after production of the records as prayed for in Crl.M.P. No.588/2001, appellant filed Crl.M.P.No.734/2001 on 3.12.2001. On a perusal of Crl.M.P.No.734/2001, it is seen that it was filed after perusing the records produced by the Panchayat as directed in Crl.M.P.No.588/2001 and finding that additional document sought for in the petition was necessary. If appellant wanted the cash book of 31.1.1994 and it was not produced pursuant to the summons issued in Crl.M.P.No.588/2001, he should have sought for CRA 1/02 19 its production in Crl.M.P.No.734/2001. He did not do so. I find that appellant thereafter filed Crl.M.P.No.752/2001 for examination of two witnesses, the Director of Panchayats and one Sulaiman Haji, subsequently, when the case was posted for arguments after closing the evidence, filing Crl.M.P.No.751/2001, seeking to exercise the power under Section 311 of Code of Criminal Procedure. The prayer was to examine the two witnesses to prove the two documents produced therein. Learned counsel appearing for the appellant argued that learned Special Judge did not permit the appellant to examine those witnesses. Crl.M.P.No.751/2001 shows that learned Special Judge did not permit examination of those witnesses for the reason that prayer for their examination was to mark Exhibits D1 and D2, which were marked by the learned Special Judge. In such circumstances, I do not find that appellant was not granted opportunity to adduce evidence, including CRA 1/02 20 production of the records, especially when appellant has no specific case, even when he was questioned under Section 313 of Code of Criminal Procedure, that receipt of the amounts covered by Exhibits P4 to P15 was entered in the cash book. I find no reason to remand the case as sought for by the learned counsel appearing for the appellant to adduce evidence. As found by the learned Special Judge, while dismissing the application for adjournment, more than 1= months was granted to the appellant to adduce evidence and he did not adduce any evidence. In such circumstances, I find no justification for a remand.
17. Evidence would conclusively establish that appellant received Rs.52,576/- from Koovappally Service Co-operative Bank, evidenced by Exhibits P4 to P15 vouchers. Evidence also establish that appellant did not account the said amount in any of the registers or records of the Grama Panchayat. In such circumstances, finding of the learned Special CRA 1/02 21 Judge that appellant misappropriated Rs.52,576/-, received under Exhibits P4 to P15 vouchers, is perfectly legal and correct.
18. Evidence establish that appellant, in his capacity as Special Grade Executive Officer of Parathode Grama Panchayat, received Rs.52,576/- and dishonestly omitted to show the amount in the Receipt Register of the Panchayat or in any other records and thereby falsified the account. He dishonestly misappropriated Rs.52,576/- and thereby committed criminal breach of trust. In such circumstances, on the evidence, conviction of the appellant for the offences under Sections 13(1)(c) and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act is perfectly legal and correct.
19. Though learned counsel appearing for the appellant argued that under Exhibit P1 no sanction was granted to prosecute the appellant for the offence under Section 477A of Indian Penal Code and therefore, conviction of the appellant for the said CRA 1/02 22 offence is illegal, Exhibit P1 order of sanction establishes that sanction was granted not only to prosecute the appellant for the offences under Sections 13(1)(c) and 13(1)(d) read with Section 13 (2) of Prevention of Corruption Act and Section 409 of Indian Penal Code, but also under any other sections or provisions of law, which implies that there is sanction for prosecuting the appellant for the offence under Section 477A of Indian Penal Code also. As the evidence conclusively establish that appellant falsified the account and also misappropriated Rs.52,576/-, which was under his domine as entrusted to him and he has committed criminal breach of trust, conviction of the appellant for the offences under Sections 409 and 477A of Indian Penal Code is also perfectly legal and correct.
20. Then the only question is regarding the sentence. Learned Special Judge awarded a substantive sentence of rigorous imprisonment for CRA 1/02 23 four years for the offences under Section 13(1)(c) read with Section 13(2) of Prevention of Corruption Act and Section 409 of Indian Penal Code. In addition, fine of Rs.75,000/- and in default, simple imprisonment for 1= years was awarded for the offence under Section 13(1)(c) read with Section 13(2) of Prevention of Corruption Act. He was also sentenced to rigorous imprisonment for two years for the offence under Section 477A of Indian Penal Code. Learned Special Judge directed that substantive sentences shall run concurrently. Appellant had retired from service subsequently. Considering the entire facts and circumstances of the case, interest of justice will be met if the substantive sentence for the offences under Section 13(1)(c) read with Section 13(2) of Prevention of Corruption Act and Section 409 of Indian Penal Code is reduced to rigorous imprisonment for two years, maintaining the substantive sentence of two years for the offence under Section 477A of Indian Penal CRA 1/02 24 Code. I find no reason to interfere with the fine of Rs.75,000/- awarded for the offence under Section 13(1)(c) read with Section 13(2) of Prevention of Corruption Act in addition to the substantive sentence. But, the default sentence is modified to simple imprisonment for six months.
Appeal is allowed in part. Conviction of the appellant for the offences under Sections 13(1)(c) and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act and Sections 409 and 477A of Indian Penal Code is confirmed. The sentence is modified as follows:
Appellant is sentenced to rigorous imprisonment for two years and a fine of Rs.75,000/- for the offence under Section 13(1)(c) read with Section 13 (2) of Prevention of Corruption Act and rigorous imprisonment for two years each for the offences under Sections 409 and 477A of Indian Penal Code.
As learned Special Judge has not awarded separate sentence for the offence under Section 13(1)(d) CRA 1/02 25 read with Section 13(2) of Prevention of Corruption Act, no separate sentence is awarded for the said offence. Substantive sentences shall run concurrently. Appellant is entitled to get set off under Section 428 of Code of Criminal Procedure as provided by the learned Special Judge Special Judge (Vigilance), Thrissur is directed to execute the sentence.
4th January, 2011 (M.Sasidharan Nambiar, Judge)
tkv
CRA 1/02 26
M.Sasidharan Nambiar, J.
--------------------------
Crl.A.No.1 of 2002
--------------------------
JUDGMENT
4th January, 2011