Supreme Court of India
Bank Of India vs Yeturi Maredi Shanker Rao & Anr on 28 January, 1987
Equivalent citations: 1987 AIR 821, 1987 SCR (2) 87, AIR 1987 SUPREME COURT 821, 1987 (1) SCC 577, 1987 APLJ(CRI) 107, 1987 (1.1) IJR (SC) 334, 1987 CRIAPPR(SC) 71, 1987 CURCRIJ 202, 1987 SCC(CRI) 228, 1987 IJR 191, 1987 (1) UJ (SC) 344, 1987 JT 276, 1987 BLJR 376, (1987) SC CR R 152, 1987 CHANDLR(CIV&CRI) 501, (1987) 1 RECCRIR 447, (1987) 1 SUPREME 90, (1987) 1 APLJ 46, (1987) 1 CRIMES 389, (1987) ALLCRIR 394, (1987) EASTCRIC 240, (1987) 2 SCJ 49, (1987) ALLCRIC 91, (1987) BANKJ 197
Author: G.L. Oza
Bench: G.L. Oza, M.M. Dutt
PETITIONER:
BANK OF INDIA
Vs.
RESPONDENT:
YETURI MAREDI SHANKER RAO & ANR.
DATE OF JUDGMENT28/01/1987
BENCH:
OZA, G.L. (J)
BENCH:
OZA, G.L. (J)
DUTT, M.M. (J)
CITATION:
1987 AIR 821 1987 SCR (2) 87
1987 SCC (1) 577 JT 1987 (1) 276
1987 SCALE (1)184
ACT:
Indian Penal Code, 1860; s.467 read with s. 109 and
s.471-Accused--Bank Clerk--Getting signatures of account
holder forged on withdrawal forms--Drawing money by present-
ing them in Bank--Held liable to be convicted for offences.
HEADNOTE:
The respondent-Accused, who was working as an Accounts
Clerk in the appellant Bank in the very branch where P.W. 1
had her account, was alleged to have presented forged
cheques on her account and misappropriated the sum with-
drawn. He has prosecuted for offences under s.467 read with
ss. 109, 471, 408 and 420 of Indian Penal Code.
The trial court and the appellate court found that the
signatures on the withdrawal forms were not that of P.W. 1
and that they were also not forged by the accused. But they
recorded a concurrent finding of fact that the withdrawal
forms bearing forged signatures of P.W. 1 were presented in
the Bank by the respondent-accused and he obtained money and
put his signatures on the reverse in acknowledgement of
receipt of money, that the money so obtained was pocketed by
the respondent-accused and was not returned or paid to P.W.
1. He was acquitted by the trial court of the charge under
s.408 and by the appellate court under s.420, and ultimately
convicted of the offence under s.467 read with s. 109 and
s.471. The State did not prefer appeal against the acquittal
under ss.408 and 420.
On appeal by the accused-respondent, the High Court took
the view that there was no evidence as to who forged the
signatures of P.W. 1 on the withdrawal form and that it
could not be said that the accused-respondent knew that the
document was forged or that he got the document forged. It
came to the conclusion that the offence under s.467 read
with s. 109 was not made out and that consequently his
conviction under s.471 also could not be maintained.
In these appeals it was contended on behalf of the
appellant Bank that the respondent-accused was liable be-
cause he has admitted that the signatures on the back of the
withdrawal form were his signatures
88
acknowledging the receipt of money which he pocketed him-
self.
Allowing the appeals, the Court,
HELD: 1.1 The acquittal of the respondent-accused by the
High Court for an offence under s.467 read with s. 109 of
the Indian Penal Code was not justified.
1.2 Though there was no evidence about the forgery of
the signatures of P.W. on the withdrawal forms still the
fact remained that the signatures were forged, that the
withdrawal form was in the possession of respondent-accused
and it was he who represented it in the Bank and obtained
money. P.W. 1 used to take the assistance of the responden-
taccused whenever she wanted to have any transaction in the
Bank and therefore it was expected of him to have known the
signatures of P.W. 1. Apart from it there was nothing to
establish as to from where the respondent-accused got these
withdrawal forms. These facts lead to the only inference
that it was the accused-respondent who got the signatures of
P.W. 1 forged on the withdrawal form.
2. It could not be doubted that the accused-respondent
used the withdrawal forms knowing them to be forged or at
least believed them to be forged on the basis of which he
obtained money to which he had no claim and thereby caused
wrongful gain to himself and wrongful loss to P.W. 1. It
could not, therefore, be said that the respondent-accused
could not be convicted for an offence under s.47 1.
3. As three separate prosecutions were launched the
respondent is convicted of the offences under s.467 read
with s. 109 and s.47 1 of the Indian Penal Code in each one
of the three cases and sentenced to 9 months rigorous im-
prisonment for each of the offences. The sentences to run
concurrently.
JUDGMENT:
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal Nos. 485-488 of 1979 etc. From the Judgment and Order dated 6.12. 1977 of the Andhra Pradesh High Court in Cr. Revision Cases Nos. 294, 295,296 and 293 of 1977 Kapil Sibal, Atul Wig, Raj Birbal, A.T.M. Sampath and G.M. Rao for the Appellant.
89A.K. Goel, K. Ram Kumar, B Parthasarthi for the Respondents. The Judgment of the Court was delivered by OZA, J. These appeals have been filed after grant of leave against the acquittal of the respondent from offences under Sections 467 read with Section 109 and 471 of the Indian Penal Code.
The prosecution case at the trial was that V. Suryakan- tam is a resident of official colony VSP, and has a Bank account in the Bank of India since 1965. Her Account No. is 2006. She has also a cheque-book to operate the Bank trans- actions and she was also entitled to withdrawal facility for withdrawing money from her accounts. The respondent-accused was working as an Accounts Clerk in the Bank of India in the very branch where V. Suryakantam P.W.i had her account. This V. Suryakantam, P.W. 1 was 'acquainted with the respondent-accused and he used to assist her in the Bank transactions. It is alleged that whenever she wanted to withdraw money on a cheque her daughter V.S. Kanthi used to fill up the cheque and she used to sign on the cheque. On 23rd NOvember, 1970 the respondent accused misrepresented to P.W. 1 that her account book is required in the Bank for the purpose of posting up to date entries and on this represen- tation obtained her pass-book which he never returned. P.W. 1 demanded the pass-book several times. He always represent- ed that it was in the Bank and yet not completed. On 9.12. 1970 the respondent got filled up by some person withdrawal form No. 2055 on the account of P.W. 1 on the Bank of India for Rs.6,000 and represented this with- drawal form in the Bank. He received the money i.e. Rs.6,000 and mis-appropriated the same. On 11.3. 1971 P.W. 1 went to the Manager of the Bank. The respondent was absent and she told him about the fact of having given her passbook to the respondent long back and that he was not returning the pass-book and dodging her. She also requested him to verify her accounts. The Manager asked her to come on the next day. On 12th March, 1971 when she went to the bank to her surprise she learnt that some withdrawal of money have been done and very little amount was left over. She immediately gave a complaint that this withdrawal of Rs.6,000 was not by her as well as two other withdrawals and on the same day the Manager and staff officer went to the house of 90 the accused and questioned him about those transactions. The respondent accused admitted his guilt before the Manager and requested the Manager to excuse him and gave a confessional statement in writing.
During investigation hand-writing specimen of P.W. 1 and admitted handwriting of the accused-respondent were compared with the handwriting on the withdrawal forms by the expert. The opinion of the expert was that signature on the with- drawal form was not by P.W. 1 and that the signatures on the reverse of the form which is taken in the Bank as an ac- knowledgement for the receipt of money was that of the respondent-accused. It was therefore opined that the respon- dentaccused got forged the signatures of P.W. 1 on the withdrawal form, presented it as genuine at the Bank and withdrew Rs.6,000 and therefore he was prosecuted for of- fences under Sections 467 read with Sec. 109, 47 1,408 and 420 of Indian Penal Code. As there were three items of such withdrawals three prosecutions were launched consequently three appeals and ultimately three appeals are filed here by the Bank of India and there is also an appeal filed by the State against the judgment of acquittal passed by Hon'ble the High Court.
On trial the respondent accused was convicted for an offence under Sec. 420 and sentenced to undergo imprisonment for 9 months and to pay a fine of Rs. 100. He was also convicted for an offence under Sec. 467 read with Sec. 109 and sentenced to imprisonment for 9 months and a fine of Rs.
100. He was also convicted under Sec. 47 1 IPC and sentenced to 9 months imprisonment. The trial court however acquitted him from the effence under Sec. 408.
The appellate court acquitted the respondent accused from charge under Sec. 420 IPC but confirmed his conviction under Sec. 467 read with Sec. 109 and also under Section 471, the sentence under the two was maintained. The State did not prefer an appeal against the acquittal of the respondent under Sec. 408 IPC by the trial Court and his acquittal under Sec. 420 IPC by the appellate Court. The respondent accused aggrieved against conviction preferred a revision petition before Hon'ble the High Court of Andhra Pradesh and Hon'ble the High Court by its judgment dated 21st February 1977 came to the conclusion that the offence under sec. 467 read with Sec. 109 IPC is not made out. The learned Judge also came to the conclusion that consequently his conviction under Sec. 471 also could not be maintained. Consequently the respondent was acquitted from the charges levelled against him and it 91 is against this judgment of Hon'ble the High Court that the present appeals have been filed after obtaining leave from this Court.
The learned trial Court and the appellate Court came to the conclusion that the signatures on the withdrawal form were not that of P.W. 1 but it also came to the conclusion that they were also not forged by the respondent-accused but both the Courts came to a concurrent finding of fact that these withdrawal forms on which there were forged signatures of P.W. 1 were presented in the Bank by the respondentac- cused and he obtained money on the basis of these withdrawal forms and he put his signatures on the reverse of these withdrawal forms in acknowledgement of the receipt of money. These signatures on the back side of the withdrawal form acknowledging the receipt of money were also admitted by the respondent-accused at the trial.
Both the Courts below also came to a concurrent finding of Act that the money so obtained from the Bank from the account of P.W. 1 on the basis of these withdrawal forms was pocketed by the respondentaccused and was not returned or paid to P.W. 1 although that was the stand taken by the respondent-accused and he also attempted to prove it by producing a defence witness for that purpose. On the basis of these findings both the Courts ultimately convicted the respondent-accused for an offence under Sec. 467 read with Sec. 109 and Sec. 471 IPC.
The learned Judge of the High Court while acquitting the respondent-accused came to the conclusion that it was the duty of the prosecution to establish as to who had forged the signatures of P.W. 1 on the withdrawal form as admitted- ly it has not been established that they were forged by the respondent-accused and on this basis the learned Judge observed that as there is no evidence as to who forged the signatures P.W. 1 on the withdrawal form it could not be held that the accused-respondent knew that the document was forged nor it could be said that he got the documents forged and on the basis of this conclusion the learned Judge came to the conclusion that none of the two offences i.e. Sec. 467 read with Sec. 109 or offence under Section 471 is established.
The learned counsel appearing for the appellant (the Bank) contended that so far as receipt of the money on the basis of the withdrawal form from the Bank is concerned it is admitted by the respondent accused as he admits his signatures on the back of the withdrawal form which are signatures acknowledging the receipt of the money.
92Both the Courts (trial Court and the appellate Court) negatived the defence that the money so collected from the bank by the respondent was given over to P.W. 1 and High Court also maintained that finding as it has not been nega- tived. He therefore contended that the following facts are established and accepted to be established even by the High Court:-
(i) that the withdrawal form did not bear the signatures of P.W. 1;
(ii) that on the basis of the withdrawal form the accused'respondent withdrew money from the bank from the account of P.W. 1 and that
(iii) he signed the acknowledgement of receipt of money and did not return the money to P.W. 1 but pocketed himself.
These facts therefore clearly establish that the re- spondent accused used the forged document and on the basis of that document obtained money to which he had no claim and thereby caused wrongful gain to himself and wrongful loss to P.W. 1. It is also clear from the evidence that P.W.1 used to take the assistance of the accusedrespondent whenever she wanted to have any transaction in the Bank and therefore it is expected of him to have known the signatures of P.W. 1 Apart from it there is nothing to establish as to from where the respondent-accused got these withdrawal forms. Under these circumstances it could not be doubted that he used these withdrawal forms knowing them to be forged or at least believed them to be forged and therefore it could not be said that he could not be convicted for an offence under Sec. 471.
As regards the offence under Section 467 read with Sec. 109, the learned High Court acquitted the respondent because it came to the conclusion that there is no evidence to establish as to who forged the signatures of P.W. 1 on the withdrawal form. It is no doubt true that so far as the evidence about the forgery of the signatures of P.W. 1 on the withdrawal form is concerned there is no evidence except the fact that the signatures are forged and the further fact that this withdrawal form was in the possession of respond- ent-accused who presented it in the Bank and obtained money therefrom and pocketed the same. From these facts an infer- ence could safely be drawn that it was the respondent-ac- cused who got signatures of P.W. 1 forged on this document 93 as it was he who used it to obtain money from the Bank from the account of P.W. 1 and pocketed the same It is no doubt true that there is no evidence as to who forged the signa- tures of the withdrawal form but the circumstances indicated above will lead to the only inference that it was the ac- cused-respondent who got the signatures of P.W. 1 forged on the withdrawal form. In this view of the matter therefore the acquittal of the respondent for an offence under Section 467 read with Sec. 109 also could not be justified. It is unfortunate that the State did not prefer an appeal against the acquittal of the respondent under Section 408 and also under Section 420, even before this Court it is first the Bank which came by way of special leave but later on the State has chosen to prefer an appeal.
In the light of the discussions above, in our opinion, the appeal deserves to be allowed. It is therefore allowed and the acquittal of the respondent for offence under Sec- tion 467 read with Section 109 and Section 471 of the Indian Penal Code is set aside. Instead he is convicted for these two offences. As there were three items, three separate prosecutions were launched and ultimately three appeals were before the High Court and in each one of them identical questions were involved. Consequently respondent is convict- ed for the above mentioned two offences in each one of the three cases and sentenced to 9 months rigorous imprisonment for each of the offences. But it is further directed that all the sentences shall run concurrently.
P.S.S. Appeal
allowed.
94