Bombay High Court
The State Of Maharashtra vs Heptullal Tayaballi Dhorjiwalla on 16 April, 1992
Equivalent citations: 1994(2)BOMCR622, 1993CRILJ2913
JUDGMENT
1. The present appeal is filed by the State of Maharashtra seeking to impugn the judgment and order dated 13th June, 1984 passed by the learned Addl. Chief Metropolitan Magistrate, 5th Court, Dadar. Bombay, in Criminal Case No. 203/P/1984.
2. By the impugned order the learned Magistrate was pleased to acquit the respondent who was original accused No. 1 and his son Husefa, who was accused No. 2 for an offence under section 25 of the Indian Telegraph Act 1885 read with Section 34 of the Indian Penal Code.
3. Both the accused were charged under the aforesaid sections for having between 4th October, 1982 and 7th January, 1983 tempered with the telephone connection of PW 2, Rajabali Yusufali Rajkotwalla and PW 4 Usuf Ismail Jarwala and connected their telephone to the telephone of the accused and committed theft of telephone calls which resulted in inflated bills being received by the aforesaid witnesses totalling to about Rs. 13,250/-.
4. The case of the prosecution may be summarised as under. The accused are resident of the second floor of Jabalpurwala Building. The accused No. 1 was a subscriber in respect of telephone No. 864351. His telephone at the relevant time was placed on a special rack. This telephone was on the request of the subscriber disconnected from the exchange point P.W. 2 Rajkotwalla is a resident of building No. 104, Hakim Manzil situate in Pakmodia Street, Bombay 400003. He is a subscriber of telephone No. 866733. P.W. 4, Usuf Jarwala carries on his business of Jaihind Welder in Building No. 104, Shop No. 5, Hakim Manzil, situate on the same street. He is a subscriber of telephone No. 867 883.
5. During the months of Sept. October and November 1982 the building of PW 2 Rajkotwala was under repairs. The average telephone bill which was received by Rajkotwala used to be in the range of Rs. 500/- to Rs. 600/-. In October 1982 he received a bill for Rs. 900/-. In December, 1982 he received a bill of Rs. 13,000/- and odd. He, therefore, lodged a complaint with the Telephone Authorities. On 17th November, 1982 his telephone was dead. The same was set right by a lineman PW 5, Gurucharan Shivamangal Yadav. At that time Yadav found that the line was tampered by using a piece of wire and crocodile clips. Yadav removed the same and handed them over to Rajkotwala and set the telephone in order. In December, 1982 Rajkotwalla lodged a complaint of high billing on account of misuse of his telephone line. Rajkotwalla contacted PW 1, Sushilkumar Bawakartarsingh Balla, the Divisional Engineer of the Mazgaon Exchange with his complaint. He expressed his suspicion about his line being tapped. He also told Shri Balla about the crocodile clips being put on his telephone wire. On the same day i.e. on 7th January, 1983 Balla along with lineman Yadav and others inspected the premises of Rajkotwalla. It was then observed that the telephone No. 867883 belonging to PW 4, Yusuf Jarwalla was tampered with by using a piece of wire and crocodile clips and was connected to the telephone No. 864351 belonging to the accused. By the aforesaid device a parallel connection was established which enabled the accused to use the telephone No. 867883 of PW 4, Yusuf Jarwala, from his telephone No. 864351. Shri Balla thereafter approached Dongri Police who in turn made a Panchanama, Exhibit-H, in the presence of Panch witness, PW 6, Ismail Malkani. PW 3, Saifuddin Taiyaballi took out photographs of the tampered wires. PW 7, D. A. Bhosle, P.S.I. attached to the Dongri Police Station investigated into the crime and filed chargesheet against both the accused.
6. In substance it is the case of the prosecution that when PW 1, Balla went to inspect the premises of Hakim Manzil on a complaint of high billing lodged by PW 2 Rajkotwalla, the telephone No. 867883 belonging to PW 4, Yusuf Jarwala was found tampered and connected to telephone No. 864351 belonging to accused No. 1. Accused No. 1 thereby misused the telephone connection of Shri Jarwala which resulted in inflated bills being served on Jarwala. The accused, thus, committed mischief and theft in respect of the telephone calls of Yusuf Jarwala.
7. The accused pleaded not guilty. They denied having committed theft. They denied having abetted the commission of theft in respect of telephone Nos. 867883 and 866733. They stated that they had nothing more to add. They did not lead any evidence in defence.
8. By the impugned judgment and order, the learned Magistrate held that the case against the accused rested on circumstantial evidence. According to him, the circumstances brought on record by the prosecution could not lead to an irresistible conclusion that the accused are guilty of the commission of the crime. He found that the buildings in question were under repairs. The junction box was open and was accessible to one and all and any one who has some knowledge about cables could lay his hands on such junction wires. He further found that the job of tampering of telephone was not a job of a layman like the accused. It requires the help of an expert technical person who is well versed with telephone line connections. The accused could not have accomplished the mischief, unless he was assisted by an employee of the Bombay Telephones. Consistent with these findings, the learned Magistrate recorded the impugned order of acquittal against both the accused.
9. Taking exception to the above order the State has preferred the present appeal against accused No. 1 alone only.
10. Smt. Kelushar the learned Public Prosecutor appearing in support of the appeal pointed out that the learned Magistrate has not disbelieved any part of the prosecution evidence. Having accepted the evidence she submitted that the learned Magistrate erred in holding that the circumstantial evidence on record does not lead to an irresistible conclusion that the accused is guilty of the offence. She submitted that it was the accused and none else who is the beneficiary of the mischief. It is futile to imagine that anybody else could have had an hand in the mischief. She, therefore, submitted that the impugned order of acquittal deserves to be set aside and the respondent-accused No. 1 deserves to be convicted and sentenced in accordance with law.
11. In support of its case the prosecution examined, PW 1, Balla, the Divisional Engineer of Mazgaon Exchange. He has explained the procedure in regard to keeping a telephone on special rack. He explained that keeping a phone on special rack means to disconnect it from the exchange point in order to obviate the misuse of the telephone line. He stated that the telephone of accused No. 1 was got put on a special rack since 4th October, 1982. He then spoke of the complaint of PW 2, Rajkotwalla which was lodged on 7th January, 1983. The latter complained that his telephone was tapped by using a piece of wire and crocodile clips. He stated that by the user of the crocodile clips a parallel connection to the subscriber's line is created. On 7th January, 1983, he along with Rajkotwalla and lineman PW 5, Yadav, visited the house of Rajkotwalla. On inspection it was found that the wirgin of the telephone connection of accused No. 1 was put on the parallel line with telephone No. 867883 belonging to PW 4, Yusuf Jarwala. The telephone of accused No. 1 had not been taken off from the special rack till the date of inspection. It was found that the telephone No. 864351 belonging to accused No. 1 could be operated as a parallel line of phone No. 867883 belonging to PW 4, Jarwala. Shri Balla, thereafter lodged his complaint to the Dongri Police Station. PW 7, P.S.I. Bhosle drew Panchanama, Exhibit H, and got photographs Exh. C1, C2 and C3 taken out. Balla, thereafter lodged his complaint Exhibit B.
12. Witness, Balla, was cross-examined at some length, but no material is elicited to doubt his veracity. To my mind, he is an independent witness having no axe to grind against the accused. He had gone for inspection on a complaint of PW 2, Rajkotwalla and he found that the phone of PW 4, Jarwala was tampered and connected with the telephone of the accused which had been kept on a special rack. In my judgment, there is no reason to doubt the veractity of the witness. Indeed, even the trial Magistrate did not find any fault with his evidence.
13. The evidence of Balla is corroborated by the other evidence on record. We have the evidence of PW 2 Rajkotwalla who is a subscriber of telephone No. 866733. He has an extention from the office to his residence. The building where the witness resides was at the material time under repairs. Hence the extension of his residence was not working during the months of Sept. to Dec. 1982. The building in which the accused resides was also under minor repairs. The average bill which was received by the witness was in the range of Rs. 500/- to 600/-. However, in October 1983 he received a bill of Rs. 900/-. He did not complain since he thought that it may have been a normal bill. However, in December 1982 he received a telephone bill of Rs. 13,432/- and odd, Exhibit F. It pertained to international calls made to Pakistan, Gulf, Beharin etc. which the witness had never made. He enquired with the telephone authorities whether the bill was his or somebody else's. He complained of the exhorbitant bill this was despite his phone being dead since 17th Nov. 1982. PW 5 Yadav a lineman had come to his premises for repairing the telephone. At that time the latter handed over a piece of wire and crocodile clips to Rajkotwalla. The lineman told Rajkhotwalla that some one had played mischief by tampering his telephone line by using wire and crocodile clips, Exhibit D. In December 1982 he complained to the telephone company that his high billing was on account of misuse of his line, Exhibit E. On 7th January, 1983 Rajkotwalla went and met PW 1. Ball for getting an enquiry conducted in regard to his complaint of high billing. A Panchanama in regard to the telephone connection was drawn up. The telephone of the accused was found to be tampered and in working condition. At that time the younger son of accused No. 1 who was present there told them that their phone was dead. In cross-examination the witness stated that on 11th December, 1982 he had orally complained bout the high billing. At that time he did not give a written complaint. No Panchanama was made in respect of the wire and crocodile clips when they were handed over by the lineman PW 5, Yadav. Such clips are also available in the bazar. At that time Yadav told him that the wire and the crocodile clips were fixed on his telephone cable. Rajkotwalla enquired with Yadav as to why he had removed the clips and the wire as he could have contacted the Police and satisfy them of the mischief. He, however, did not feel like reporting the misuse of his telephone connection that day. He denied the suggestion that in order to avoid paying high bills such as at Exhibit F he deliberately took Balla to the building of the accused. He denied the suggestion that anyone could play mischief with the junction box of a building which is under repairs. From September, 1982 to December, 1982 all the phones in the building were dead due to the repairing work undertaken of the building.
14. In my view, the evidence of Shri Rajkotwalla is consistent and deserves to be accepted. It is true that in respect of the incident of November, 1982 when lineman PW 5 Yadav found the telephone connection of Rajkotwalla to be tampered no immediate written complaint was lodged either by Rajkotwalla or by Yadav. A complaint, Exhibit E, was filed on 23rd December, 1982. The complaint makes a reference to the incident of November, 1982 when his line was found to be tampered. It also makes a grievance regarding the bill of Rs. 13,432/- issued on 11th December, 1982. Hence when the incident of November was followed by the receipt of the excessive telephone bill in December, 1982 the witness has lodged his written complaint, Exhibit E. 14.1 In my judgment the evidence of PW 2, Rajkotwalla is consistent and deserves to be accepted. It corroborates PW 1, Balla, in respect of the incident of 7th January, 1983 when the telephone of the accused was found to be tampered with and in working condition and that the same had been kept on a special rack.
15. The aforesaid evidence receives further corroboration from the evidence of PW 1, Jarwala. He is a trader. He trades in welding accessories. His business office premises are on the ground floor. He is a subscriber of telephone No. 867883. According to him, the average bill for every two months comes to Rs. 500/-. In January, 1983 however he had received a bill of Rs. 800/-. He also deposed to the incident of 7th January, 1983 when some Policeman had come. On enquiries he learnt that they had come on a complaint of Rajkotwalla. Policeman and Rajkotwalla informed him that his telephone was tampered with. He then realised that someone had played mischief with his telephone line. In crossexamination he conceded that he did not complain about his receiving high bills till January, 1983.
16. In my view, the above evidence is consistent with the other evidence on record. It supports the evidence of PW 1, Balla and PW 2, Rajkotwalla. I have, therefore, no hesitation in accepting his evidence.
17. We next have the evidence of PW 5, Yadav, a lineman working at the Mazgaon telephone exchange. His job is to repair telephones whenover reported. On 17th November, 1982 he had been to Hakim Manzil to carry out repairs of Telephone No. 866733 of Rajkotwalla. His telephone was out of order. He checked the line up to the common junction box. He found the cable of Rajkotwalla's line was got cut. He also found crocodile clips. He removed those crocodile clips and joined the disjointed line of Rajkotwalla and put the telephone in order. He informed the Exchange about his having rectified the fault. On 7th January, 1983 the witness Yadav along with PW 1, Balla, had gone to the site when again he found the telephone connection of PW 4, Jarwala, No. 867883 tampered and joined with telephone No. 864351 belonging to the accused. In cross-examination the witness, Yadav, conceded that in respect of the incident of November, 1982 he did not complain to any one. He merely repaired the line and went away. He only informed Rajkotwalla but did not complain to his officers as he is supposed to do. He has tried to explain the inaction on his part by stating that Rajkotwalla told him to give clips and the line wire and that he would come to their office and complain about it. In my view the conduct of this witness, no doubt, is suspicious. It leads one to suspect that he may even have had a hand in helping the accused to accomplish the crime. Had the case rested merely on the evidence of this witness this may have been entirely different. However, since his evidence is corroborated in material particulars by other evidence which is cogent and trustworthy, it will be safe to rely on the evidence of this witness.
18. The prosecution has supplied further corroboration through the evidence of PW 6, Ismail Malkani the Panch, who has scribed the Panchanama. Exhibit H. According to him the Policeman dialed telephone No. 867883 belonging to PW 4 Jarwala on telephone No. 864351 belonging to the accused and found the latter telephone working. He stated that he is an LIC Agent. He conceded that Rajkotwalla feeds him with his agency work. He, however, denied that he has given false evidence to reciprocate the obligations of Rajkotwalla. He denies that he is giving false evidence. He has stated that he did not know the accused before the date of the incident. In my view, the evidence of PW 6, Ismail is generally consistent with the recital of the Panchanama, Exhibit H. I, therefore, have no hesitation in accepting the same.
19. The evidence in respect of the visit of the Police party along with PW 1, Balla and others on 17th January, 1983 is also deposed by PW 7, Bhosle P.S.I. attached to the Dongri Police Station. He has deposed to the tampering of the telephone connection. He drew the Panchanama Exhibit H. He, thereafter conducted the investigation and filed the instant charge-sheet.
20. The prosecution has examined PW 3, Saifuddin Taiyaballi Dholkawalla, the photographer who took the photographs, Exhibits C1, C2 and C3. It also examined PW 8, Ravindrapal Shrama, who is Assistant Traffic Superintendent in respect of the international calls. The evidence of both the witnesses are of formal nature. It is, therefore, not necessary to dwell on their evidence. A resume of the entire evidence on record, therefore, establishes that the telephone No. 864351 belonging to the accused was kept on a special rack since 4th October, 1982. The same had not been reconnected till the 7th January, 1983 when the telephone connection of the accused was found to be tampered with and was found to be parallel telephone to telephone No. 867883 belonging to PW 4, Jarwala.
21. The short question that now arises for consideration is whether the accused can be fastened with the liability of the aforesaid tampering. True there is no direct evidence to prove that the accused has tampered with the telephone connections. The question to be decided is whether it is the accused and none else who can be said to have tampered with the telephone connection. We have on record the fact that the telephone of the accused was kept on a special rack since 4th October, 1982. The result was that the telephone had been disconnected from the exchange point. The accused was, therefore, left with a telephone instrument with its connection being disconnected from the exchange point. The said telephone had not been reconnected till the date of the incident i.e. on 7th January, 1983 on which date the said telephone was found to be in working order. It was found in working order on account of the tampering. It was connected with the telephone No. 867883 belonging to PW 4 Jarwala. PW. 1, Balla, the Divisional Engineer, Mazgaon Exchange, had gone to the site not on any complaint made by Jarwala but on a complaint of PW 2, Rajkotwalla. While the complaint of Rajkotwalla was being investigated the facts in respect of the instant offence came to be revealed. Hence as far as Balla PW 5, Yadav and PW 6 Ismail, the Divisional Engineer, lineman and the Panch respectively, are concerned they are strangers. None of them knew the accused or PW 4, Jarwala prior to 7th January, 1983. It is possible that the process of tampering may involve an intricate procedure. It may not be possible for a layman. It might require the help or assistance of a technical person. The question which has to be determined is whether the accuse himself or through somebody else has brought about the tampering. There is no eye witness to the tampering. All that the evidence on record establishes is that the telephone No. 867883 belonging to PW 4, Jarwala was tampered by use of crocodile clips and a piece of wire. Telephone No. 864351 belonging to the accused which was placed on the special rack was found working as a parallel line. The telephone bills of Jarwala were inflated. In my view, the only person who stands to benefit by the tampering is accused and none else. It is futile, therefore, to imagine that somebody else without the instance of the accused has committed tampering. Since this somebody would have nothing to gain, in my view, the only irresistible inference that can be drawn from the aforesaid facts and circumstances is that the accused himself has committed tampering and not any body else.
22. There is one more circumstance which gives credence to my inference in regard to the complicity of the accused. We have in the evidence of PW 2, Rajkotwalla, the fact that when the raiding party visited the house of the accused, the younger son of accused No. 1, namely Saifuddin Abdul was present in the house. He told the raiding party that their telephone was dead. The said evidence is not challenged in the cross-examination. The above conduct of the son of the accused in disclosing that the telephone is dead, when in fact it was found in working order, reflects upon the guilty mind of the said son. The said telephone stands in the name of the accused. All the members of the family of the accused had full knowledge that the telephone had been kept on a special rack. They therefore knew that the same has been got commissioned by means of tampering. The accused as also all the members of the family are, therefore, benefited by the tampering. It is in the circumstances futile to hold that the tampering has been done by third party. The only conclusion that can be drawn is that the accused has tampered. He has done the tampering either himself or with the assistance of a technical hand. He as also the members of his family have benefited from the tampering at the cost of the other subscribers. I have, therefore, no hesitation in holding that the accused has committed an offence punishable under section 25 of the Indian Telegraph Act read with Section 114 of the Indian Penal Code. This takes me to the question of sentence. It cannot be gainsaid that the offence of the present nature are on the increase. These are economic offences committed at the cost of other innocent telephone subscribers. It is true that there is no evidence to show that the accused had tampered the telephone of PW 2 Rajkotwalla and connected the same to his telephone. Therefore, it is not possible to connect the telephone bill of Rs. 13,432/- with the tampering by the accused. The only monetary loss sustained is a loss of about Rs. 300/-. It has been brought on record in the evidence of PW 4 Jarwala, that he had received a bill of Rs. 800/- in January, 1983 as against an average bill of Rs. 500/- which he receives for every two months. It is possible that the accused may have also tampered the telephone of PW 2 Rajkotwalla but there is no evidence in that behalf. The incident in question has taken place way back in 1982-83. Almost a period of 10 years has elapsed. Hence without belittling the gravity of the offence which in the normal circumstances would call for substantive jail sentences, in my view, the ends of justice would be met by sentencing the accused to a substantial amount of fine. In my view, the following order would meet the ends of justice.
23. The appeal is allowed. The order of acquittal passed in favour of accused No. 1 in case No. 203/P-84 dated 13th June, 1984 by the learned Addl. Chief Metropolitan Magistrate, 5th Court, Dadar, is set aside. The accused is convicted of the offence under section 25 of the Indian Telephone Act read with Section 114 of the Indian Penal Code and sentenced to pay a fine of Rs. 50,000/-. In default of payment of fine he shall suffer rigorous imprisonment for the period of nine months.
The accused is granted two months time for making payment of fine.
In default of payment of fine within the aforesaid period the accused shall surrender to his bail.