Bombay High Court
State Of Maharashtra And Etc. vs Laljit Tejshi Shah And Others, Etc. on 13 January, 1994
Equivalent citations: 1994CRILJ1813, 1994(1)MHLJ452
JUDGMENT Ashok Agarwal, J.
1. Being unable to see eye to eye with a view expressed by several learned single Judges of this Court namely Rele, J. in the case of "Rama Niwrutti Shinde v. The State of Maharashtra" in Criminal Revn. Application No. 24 of 1980, Salve, J. in the case of "Ramrao Patil v. Vasant Ahirrao" (Criminal Application No. 360 of 1987) and Tated, J. in the case of "Pralhad Shamburao Newale v. State of Maharashtra" "1988 Mah LJ 161" (All Judges of this Court as they then were), another learned single Judge Chaudhari (a sitting Judge of this Court), in the present proceedings, has referred a question to a larger Bench, and that is how the present proceedings are taken up for hearing by us.
2. The present proceedings arise out of prosecutions filed against the respondents under various offences such as Sections 120-B, 409, 420, 467, 471 and 477-A of the Indian Penal Code, Section 7 and 9 of the Essential Commodities Act and Sections 5(1)(c) and 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act. The accused, being members of the Managing Committee of Co-operative Societies a question which was agitated before the learned Special Judge, who was taking cognizance of the offences, was, whether the accused persons are 'public servants' for the purposes of offences under Section 409 of the Indian Penal Code and Sections 5(1)(c) and 5(1)(d) of the Prevention of Corruption Act. A further question that was agitated was, whether the prosecutions are maintainable for want of previous sanction to prosecute the accused.
3. The learned Special Judge has held as follows :
"The definition of "public servant" in Section 21 of the Indian Penal Code, does not stand enlarged by Section 161 of the Co-operative Societies Act, merely because definition of Section 21 of the Indian Penal Code is incorporated by reference in Section 161 of the Maharashtra Co-operative Societies Act. If this is the correct view, obviously the accused persons are not public servants as defined in Section 21 of the Indian Penal Code. Consequently, they cannot be public servants for the purposes of Prevention of Corruption Act. Therefore, sitting as a Special Judge appointed under Section 6 of the Criminal Law (Amendment) Act, 1952 to try the offences under Section 5(2) of the Prevention of Corruption Act, this Court cannot take the cognizance of the offence and proceed with the case further."
4. In regard to the second question, the learned Special Judge has held that, as the prosecution has not obtained previous sanction necessary for prosecution of the accused persons from the authority competent to remove them, cognizance of the offence under Section 5(2) of the Prevention of Corruption Act cannot be taken by him against the accused. In this view of the matter on both the grounds, the learned Special Judge has held that his Court has no jurisdiction to entertain and try the case for the offences punishable under Section 5(2) of the Prevention of Corruption Act and consequently he has passed an order of discharging the accused. Aggrieved by the order, the State has preferred the present petitions.
5. The petitions were placed for hearing and final disposal before the learned single Judge Justice Chaudhari. Submissions were advanced both by the learned Public Prosecutor as also by the counsel appearing on behalf of the accused, on both the above questions. Several decisions rendered by several learned single Judges on the point were placed for his consideration. Finding himself unable to agree with a view expressed by several learned single Judges of the Court, he has referred the petitions to a larger Bench for decision of certain questions which he has formulated as under :
(1) Whether a person defined as "Officer" under clause (20) of Section 2 of the Maharashtra Co-operative Societies Act, 1960, is a "Public Servant" within the meaning of Section 2 of the Prevention of Corruption Act, 1947 (II of 1947), by virtue of the provisions of Section 161 of the Maharashtra Co-operative Societies Act, 1960, read with Section 21 of the Indian Penal Code ?
(2) Whether, assuming that provisions of Section 2 of the Prevention of Corruption Act, 1947 are applicable to such a person, is the sanction to prosecute such a person required under any of the clauses of sub-section (1) of Section 6 of the Prevention of Corruption Act, 1947 capable of being given under the Maharashtra Co-operative Societies Act, 1960 ?
6. In order to appreciate the controversy at hand, it would be useful to reproduce the relevant provisions, both of Section 161 of the Maharashtra Co-operative Societies Act as also of Section 21 of the Indian Penal Code. Section 161 of the Maharashtra Co-operative Societies Act reads as follows :
"161. Registrar and other officers to be public servants. The Registrar, a person exercising the powers of the Registrar, an officer as defined in clause (20) of Section 2, or a person appointed as an official Assignee under sub-section (2) of Section 21A, or as an Administrator under Section 77A or 78, or a person authorised to seize books, records or funds of a society under sub-section (3) of Section 80, or to audit the accounts of a society under Section 81 or to hold an inquiry under Section 83, or to make an inspection under Section 84, or 89A or to make an order under Section 88, or a person appointed as a member constituting a Co-operative Court under Section 91A or the Co-operative Appellate Court under Section 149 or a Liquidator under Section 103, shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code."
Clause (20) of Section 2 of the Maharashtra Co-operative Societies Act, which is relevant for the purpose of finding out who are designated as "public servants" under Section 161 of the Maharashtra Co-operative Societies Act, reads as follows :
"Section 2(20) -
"Officer" means a person elected or appointed by a society to any office of such society according to its by-laws; and includes a chairman, vice-chairman, president, vice-president, managing director, manager, secretary, treasurer, member of the committee and any other person elected or appointed under this Act, the rules or the by-laws, to give directions in regard to the business of such society."
7. Section 21 of the Indian Penal Code, in so far as is relevant, reads as under :
"21. The words "public servant" denote a person falling under any of the descriptions hereinafter following, namely :-
(Clauses one to Eleventh not quoted).
Twelfth, Every person -
(a) in the service or pay of the Government or remunerated by fees or commission for the performance of any public duty by the Government;
(b) in the service or pay of a local authority, a corporation established by or under a Central, Provincial or State Act or a Government Company as defined in Section 617 of the Companies Act, 1956.
Illustration A Municipal Commissioner is a public servant.
Explanation 1. - Persons falling under any of the above descriptions are public servants, whether appointed by the Government or not.
Explanation 2. - Whenever the words "public servant" occur they shall be understood of every person who is in actual possession of the situation of a public servant, whatever legal defect there may be in his right to hold that situation."
Explanation 3 (not quoted).
Section 2 of the Prevention of Corruption Act, 1947 (Act 2 of 1947) reads thus :
"For the purposes of this Act, "public servant" means a public servant as defined in Section 21 of the Indian Penal Code."
8. Analysing the above provisions, the learned single Judge, Chaudhari, J. has held as under :
"A person who firstly is an officer within the meaning of clause (20) of the Section 2 is to be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code. Such an officer, therefore, is not designated as a public servant by Section 161 itself. What Section 161 does is to incorporate definition of Section 21 by reference in that Section. Adopting this course for deeming the officer of the society ipso facto as a public servant within the meaning of Section 21 of the Indian Penal Code would be apparently transgressing the limits of operation of Section 21 of the Indian Penal Code. Such a consequence cannot be brought about without amending Section 21 itself. Section 161 of the Maharashtra Co-operative Societies Act does not purport to amend Section 21 of the Indian Penal Code. In my opinion, therefore, it would not be correct to say that the officers of a society as happen to be covered by clause (20) of Section 2 of the Co-operative Societies Act would be ipso facto public servants within the meaning of Section 21 of the Indian Penal Code."
9. In order to make good his finding, the learned Judge has noted that, the Maharashtra Co-operative Societies Act is a piece of legislation enacted by the Maharashtra State Legislature deriving the legislative competence for the same under Entry 32 in List II i.e. State List contained in VIIth Schedule of the Constitution. He has further noted that, by virtue of clause (2) of Article 246, the Legislature of the State is also competent to make laws with respect to any of the matters enumerated in the Concurrent List i.e. List III in the Seventh Schedule. Entry I in the Concurrent List enables the State Legislature to make laws or amend existing laws, in the field of "Criminal Law" which would include matters covered by the Indian Penal Code as well as Prevention of Corruption Act. Hence, according to the learned single Judge, Chaudhari, J., it would, therefore, be within the legislative competence of the State Legislature to amend Section 21 of the Indian Penal Code itself or for that matter even Section 2 of the Prevention of Corruption Act. Hence, even though the law governing co-operative societies may be made by virtue of Entry 32 in the State List and to that extent although the law made may provide for punishment for offences relating to that Act by virtue of Entry 64 in the State List, such law or its amendment cannot impinge upon the provisions of the Indian Penal Code without amending it under Entry 1 in List III. It, therefore, clearly appears that even though the State Legislature could adopt the definition contained in Section 21 of the Indian Penal Code relating to public servants for the purposes of the Co-operative Societies Act, its operation would be confined to Chapter XII of that Act which prescribes offences and penalties under the Act. However, it would have no competence to enlarge the scope of Section 21 of the Indian Penal Code in the absence of any amendment made to Section 21 of the Indian Penal Code itself. The officers of the co-operative society, therefore, although may be deemed to be public servants by adopting the definition contained in Section 21 of the Indian Penal Code, for the purposes of the Co-operative Societies Act and offences thereunder, they do not stand clothed with the character of being public servants as defined under Section 21 of the Indian Penal Code.
10. The learned single Judge, Chaudhari, J. has noted that, the Kerala State Legislature, by Act 27 of 1962, has amended both, Indian Penal Code as well as the Prevention of Corruption Act. The definition of the term "public servant" in Section 21 of the Indian Penal Code has been widened for the purposes of sections 161 to 165A of the Penal Code by clauses (i) to (viii) introduced by Section 2 of the Kerala State Amendment Act.
10-A. Sections 2 and 3 of Kerala Act 27 of 1962, read as follows :
"2. Amendment of S. 161, Central Act XLV of 1860.
In S. 161 of the I.P.C. (Central Act, XLV of 1860), after the explanation relating to "A motive or reward or doing", the following explanation shall be inserted, namely :
"Public servant."
For purpose of this section and Ss. 162, 163, 164, 165 and 165A, the words "public servant" shall denote, besides these who are public servants under S. 21 or who are deemed to be "public servants" within the meaning of that Section under any law for the time being in force, persons falling under any of the descriptions hereinafter following, namely : Clause (i) to (iii) and (vi) to (viii) (not quoted).
(iv) Every member of the Board of Directors or of the Executive or managing Committee and every officer or servant of a co-operative society registered or deemed to be registered under the law relating to co-operative societies for the time being in force;
(v) Every member of the governing body and every officer or servant in the service or pay of a society registered under the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 or the Societies Registration Act 1860, and receiving aid or grant from the Government;
3. Amendment of Central Act II of 1947.
In the Prevention of Corruption Act, 1947 (Central Act II of 1947) -
(i) for Section 2, the following section shall be substituted, namely, -
"2. Interpretation.
For the purposes of this Act, "public servant" shall have the meaning assigned to it under the explanation to S. 161 of the I.P.C. as amended by the Kerala Criminal Law Amendment Act, 1962".
(ii) in S. 5A, for the words, figures and letter, "under S. 161, S. 165 or S. 165A," the words, figures, and letter "under S. 161, 162, 163, 164, 165 or 165A" shall be substituted.
(iii) in sub-section (1) of S. 6, after Cl. (b), the following clause shall be inserted, namely :
"(bb) in the case of a person falling under any of the descriptions mentioned in items (i) to (viii) in the Explanation relating to "Public Servant" in S. 161 of the I.P.C. as amended by the Kerala Criminal Law Amendment Act, 1962, save by or with the sanction of the State Government."
11. In the case of "M. A. Kochudevassy v. State of Kerala", a Full Bench of the Kerala High Court noted the aforesaid amendments and observed (para 12) :
"It will be noted that the definition of the term 'public servant' in S. 21 of the I.P.C. has been widened for the purposes of Ss. 161 to 165A of the Penal Code, by Cls. (i) to (viii) introduced by S. 2 of the Kerala Amendment Act."
12. The Full Bench further observed (para 13) :
"....... Section 3 of the State Amendment Act of 1962 only provides that the term 'public servant' "shall have the meaning assigned to it" under the Explanation to S. 161 of the I.P.C. as amended by the State Amendment Act of 1962. It does not bodily transplant or incorporate into S. 2 of the 1947 Act the amendment effected by S. 2 of the State Amendment Act to S. 161 of the Penal Code. Indeed, to understand S. 3 of the State Amendment Act as having introduced such a bodily transplantation or incorporation, would be to make a mockery of the amendment and to defeat its very purpose."
"It is purposeless to confine the amendments for purposes of the Anti-Corruption Act, to the provisions of Chap. IX of the I.P.C. only, and to leave Act II of 1947 untouched : A literal reading of Sections 2 and 3 of the State Amendment Act might support such a construction. But understanding the State Amendment in the light of the object sought to be achieved, it seems reasonable to conclude that nothing more was contemplated by Section 3 of the State Amendment Act than an assignment of the extended meaning of the term 'public servant' effected by S. 2 of the State Amendment Act for the purposes of Act II of 1947 as well. So understood, the concept of the term 'public servant' would stand enlarged for the purpose of Act II of 1947 by the addition of Cls. (i) to (viii) in S. 2 of the State Amendment Act to the clauses in S. 21 of the I.P.C."
13. The learned single Judge, Chaudhari, J. noted the above decision of the Full Bench and observed that the Kerala State Legislature had made an amendment to the Indian Penal Code. He noted that, as far as the State of Maharashtra is concerned, the State Legislature would be competent to do the same as the subject of Criminal Law including the Indian Penal Code, falls under the Concurrent List. He further found that the amendment made to Section 161 of the Co-operative Societies Act cannot be read as an amendment to the provisions of the Indian Penal Code as was the case under the Kerala Amendment Act. He further went on to observe :
"The result of the above position is that the provisions of Section 161 happen to be inconsistent with the provisions of Section 21 of the Indian Penal Code in the sense that the State law cannot have the effect of enlarging the meaning of S. 21 of the Penal Code as the two Acts cover different fields of operation. Hence, in my opinion, Section 161 cannot be construed as incorporating even by implication as amendment in Section 21 of the Indian Penal Code, by virtue of the fiction introduced in that Section of deeming its officers as 'public servants' within the meaning of Section 21 of the Indian Penal Code. Consequently, in my opinion, the accused cannot be regarded to be 'public servants' under Section 21 of Indian Penal Code. As a necessary corollary, it would follow that Section 2 of the Prevention of Corruption Act would not apply to them. To read Section 161 of the Maharashtra Co-operative Societies Act as extending the meaning of Section 21 of the Indian Penal Code without legislative competence and on that hypothesis to treat the officers of the Society to be persons covered by Section 2 of the Prevention of Corruption Act would be in my opinion too farfetched and illogical. Hence, the view taken by the learned Special Judge that the accused are not 'public servants' for the purposes of Section 5 of the Prevention of Corruption Act appears to me to be the correct view in law and I agree with that view."
14. Before Justice Chaudhari, certain decisions rendered by single Judges on the point in question, were cited. In the case of "Pralhad Shambhurao Newale v. State of Maharashtra", 1988 Mah LJ 161, Tated, J., had an occasion to examine the scope of section 161 of the Co-operative Societies Act in relation to the provisions of Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act, 1947. Reference was also made to Section 2(20) of the Co-operative Societies Act. The learned Judge also examined the position arising under the relevant Entries in VIIth Schedule of the Constitution. He also considered the effect of clause (3) of Article 246 of the Constitution. He also examined the argument, as to whether the provisions of Section 161 are repugnant to the provisions of Section 21 of the Indian Penal Code and as such were void. He took the view that inasmuch as the subject of co-operative societies falls in State List and the criminal law falls in Entry I of the Concurrent List and as the subjects covered by the two entries do not fall in the Concurrent List, the question of repugnancy does not arise, and the provisions of clause (2) of Article 254 of the Constitution of India are also not attracted. Tated, J. has noted that, offences dealt with under the Maharashtra Co-operative Societies Act are in respect of the affairs of the co-operative societies. He has further noted that, the Indian Penal Code which is a Central legislature falling in Entry no. 1 of the Concurrent List deals with the offences in general. The provisions relating to the offences dealt with in the Maharashtra Co-operative Societies Act are not repugnant to the provisions contained in the Indian Penal Code. If the two laws were to occupy different areas though under the same field or to apply for different periods or deal with different subjects no conflict can arise and therefore there will be no repugnancy. Tated, J. negatived the contention that the provisions of Section 161 of the Maharashtra Co-operative Societies Act, 1960 which have the effect of adding the provision of Section 21 of the Indian Penal Code are void on account of repugnancy. According to him, by no stretch of imagination can it be said that the provisions of Section 21 of the Indian Penal Code cannot be amended and extended to some other categories of servants or officers. Tated, J. further proceeded to observe :
"It may be mentioned that Section 21 I.P.C. was amended by Criminal Law Amendment (II) Act, 1958, and thereby clause (12) was added. That law is an ever growing subject and, therefore, it has to be amended from time to time, taking into consideration the requirements of the society at the time. Consequently, because Section 161 of the Maharashtra Co-operative Societies Act adds to the list of the public servants mentioned in Section 21 I.P.C., it cannot be said that it is bad on account of repugnancy."
15. Reference was made to two unreported judgments of single Judges, in the case of "Ramrao Patil v. Vasant Ahirrao" (Criminal Application No. 360 of 1987), decided by Salve, J. on the 23rd of March, 1980 (sic), wherein the learned single Judge Salve, J. has held that, "a Chairman of a Central Co-operative Bank Ltd. is a public servant within the meaning of Section 21 of the Indian Penal Code by reason of the definition contained in Section 161 read with Section 2(20) of the Act. In the case of "Rama Niwrutti Shinde v. The State of Maharashtra" (Criminal Revision Application No. 24 of 1980), decided by Rele, J. on the 18th December, 1980 Rele, J. on the basis of Section 161 of the Act, has held that, "a Chairman of a society is a public servant as he was an officer defined in clause (20) of Section 2 of the Act."
16. As observed earlier, Chaudhari, J. has disagreed with the view expressed in the aforesaid judgments rendered by the aforesaid learned single Judges and has proceeded to make the present reference.
17. The real question that arises for our consideration is, whether the amendment brought about in Section 161 of the Maharashtra Co-operative Societies Act, can bring about an amendment to Section 21 of the Indian Penal Code so as to enlarge the definition of the term "public servant" as contained in Section 21 of the Indian Penal Code.
The relevant portion of Section 161, which concerns the controversy at hand, recites that an officer as defined in clause (20) of S. 2 shall be deemed to be "public servant" within the meaning of Section 21 of the Indian Penal Code.
18. We have already reproduced the relevant clause of Section 21 of the Indian Penal Code. An officer who is defined under clause (20) of Section 2 of the Maharashtra Co-operative Societies Act is not included in any of the clauses of Section 21 of the Indian Penal Code. The question which is required to be decided is, whether officer bearers of a society who are elected members can be deemed to be "public servants" by virtue of the legal fiction contained in Section 161 of the Maharashtra Co-operative Societies Act. In other words, whether office bearers of a society who are deemed to be 'public servants' under Section 161 of the Maharashtra Co-operative Societies Act are to be deemed to be "public servants" within the definition of Section 21 of the Indian Penal Code. Section 161, no doubt, provides that such officers shall be deemed to be 'public servants' within the meaning of Section 21 of the Indian Penal Code. In this context, it is to be noted that certain penal provisions are contained in Chapter XII of the Maharashtra Co-operative Societies Act. Sections 145 to 147 deal with offences and Section 148(1) deals with taking cognizance of offences and sub-section (3) of Section 148 deals with sanction to prosecute.
19. In our view, the provisions of Section 161 which defines 'public servants' under the Maharashtra Co-operative Societies Act cannot ipso facto enlarge the definition of the terms "public servant" in Section 21 of the Indian Penal Code so as to include the officers of a society to be 'public servants' for the purposes of offences under the Indian Penal Code or the Prevention of Corruption Act. The State Legislature was and is competent to amend Section 21 of the Indian Penal Code as the subject of Criminal Law falls in the Concurrent List. This, the State Legislature, has not done. This is not to suggest that in no case can the Legislature amend one enactment by amending altogether another enactment. We have noticed that by Section 31 of the Prevention of Corruption Act, 1988 the provisions of Section 161 to Section 165A of the Indian Penal Code have been repealed and this has been done without bringing about a consequential amendment in the Indian Penal Code. We have similarly noticed that by virtue of Section 137(1) and (4) of the Railways Act the definition of "public servant" Section 21 of the Indian Penal Code have been amended for specific purposes. The question in such cases is find out whether the Parliament or the concerned State Legislature has the legislative competence under Articles 245 and 246 read with Lists I, II and III of the VIIth Schedule of the Constitution of India. Once there exists the requisite legislative competence it may be open to the Parliament or the Legislature to amend one enactment by amending altogether another enactment.
20. Whether Section 161 of the Maharashtra Co-operative Societies Act brings about an amendment to Section 21 of the Indian Penal Code, to a large extent, depends upon the phraseology uses in Section 161 of the Maharashtra Co-operative Societies Act. In our view, merely because Section 161 has used the phraseology "shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code" would not justify an inference that the persons included in Section 161 of the Maharashtra Co-operative Societies Act would ipso facto become 'public servants' in Section 21 of the Indian Penal Code. In other words, the aforesaid phraseology would not justifiably transplant the officers contemplated in Section 161 of the Maharashtra Co-operative Societies Act in Section 21 of the Indian Penal Code. The phrase "shall be deemed to be a public servants within the meaning of Section 21 of the Indian Penal Code" denotes that the officers covered by Section 161 of the Maharashtra Co-operative Societies Act are public servants similar to the public servants who are included in Section 21 of the Indian Penal Code. The above phrase would not justify the physical transplantation of the officers contained in Section 161 of the Maharashtra Co-operative Societies Act in Section 21 of the Indian Penal Code.
21. Shri R. M. Agrawal, the learned Advocate, who has been appointed amicus curiae submitted that, Court should give full effect to a deeming provision; Court should see the object behind a legal fiction and carry it to its logical end and should not let it boggle down midway. In this context, Shri Agrawal relied upon the case of "State of Bombay v. Pandurang Vinayak", , wherein it has been observed as follows (at p. 246 para 5 of AIR) :
"When a statute enacts that something shall be deemed to have been done, which in fact and truth was not done, the Court is entitled and bound to ascertain for what purposes and between what persons the statutory fiction is to be resorted to and full effect must be given to the statutory fiction and it should be carried to its logical conclusion."
Shri Agrawal next placed reliance on the case of "National Coal Development Corpn. Ltd. v. Manmohan Mathur", . The Supreme Court was considering the Coal Bearing Areas (Acquisition and Development) Act (20 of 1957) and the amendments brought about to the said Act by Act 51 of 1957 and Act 23 of 1969. Dealing with deeming provisions, it was observed as follows (para 8) :
"In view of this amendment it is obvious that now under the scheme of Act XX of 1957, as amended by Act 51 of 1957 and Act XXIII of 1969 a notification under Section 4(1) of the Land Acquisition Act, 1894, is by fiction a notification under Section 4 of Act XX of 1957; and objection under Section 5A of the Land Acquisition Act, 1894 is deemed to be an objection under Section 8 of Act XX of 1957. It is also provided that if no objection had been preferred under Section 5A of the Land Acquisition Act, 1894 within the period specified in that Act, then it shall be deemed that a notification has been issued under S. 7 of this Act in respect of the land and further that no objection to the acquisition of the land or any rights in or over that land has been preferred under Section 8 of the Act and accordingly the Central Government may at any time make a declaration under Section 9 of Act XX of 1957 in respect of that land. By Section 3 the effect of a decision of a Court is removed as if the provisions of Section 28 of Act XX of 1957, as amended by Act XXIII of 1969 were in force at all material times."
Shri Agrawal next placed reliance on the objects of the amendments brought about in Section 161 of the Maharashtra Co-operative Societies Act. He pointed out that the object of bringing about the amendment was "with the development of co-operative movements in the State it is necessary to instil a spirit of greater responsibility in the workers in the movement. This is sought to be done by declaring officers of the society as 'public servants' within the meaning of Section 21 of the Indian Penal Code." Shri Agrawal submitted that Court should keep in mind the laudible object underlying the amendment. The object, according to Shri Agrawal, is to give necessary protection and also to make liable officers for offences that may be committed by or against them. If this be the subject, then, the legal fiction contained in Section 161 of the Maharashtra Co-operative Societies Act namely "shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code" should be given full effect and it should be held that all the officers covered by section 161 of the Maharashtra Co-operative Societies Act, are 'public servants' for the purposes of offences under Maharashtra Co-operative Societies Act, Indian Penal Code and also under the Prevention of Corruption Act. In support of his contention, he placed reliance on a decision in the case of P. R. Chowdhary v. State of Uttar Pradesh, , wherein Supreme Court has held, as under (paras 8 and 9) :
"........ Sub-section (1) of S. 137 provides that every railway servant shall be deemed to be a public servant for the purposes of Ch. IX of the Indian Penal Code. The effect of this sub-section is to treat railway servants as public servants under S. 21, for the purposes of offences relating to public servants which are dealt with by Ss. 161 to 171 in Ch. IX of the Code. It is thus clear that the result of this provision was to treat railway servants as public servants even though they did not satisfy the requirements of the definition of S. 21. Having provided for the extension of the said definition to railway servants for the purposes of Ch. IX of the Code, sub-section (4) prescribed that notwithstanding anything contained in S. 21 of the Indian Penal Code a railway servant shall not be deemed to be a public servant for any of the purposes of that Code except those mentioned in sub-section (1). It is on this sub-section that the appellants' argument is based. It is urged by Mr. B. L. Anand that this sub-section clearly provides that railway servants shall not be deemed to be public servants except for the purposes of Ch. IX; and since the appellants had not been charged with any of the offences in Ch. IX of the Code they cannot be treated as public servants for the offences under Ss. 5(1) and 5(2) of the Act. It is true that these two sub-sections have been amended by Act 17 of 1955. Sub-section (4) has been deleted and sub-section (1) now provides that every railway servant being a public servant as defined in S. 21 of the Indian Penal Code shall be deemed to be a public servant for the purposes of Ch. IX and S. 409 of that Code. In other words, under the amended provision of S. 137(1) railway servants would be deemed to be public servants under S. 21 of the Indian Penal Code only for the purpose of Ch. IX and S. 409 of that Code. We are, however, concerned with the provisions of S. 137 prior to its amendment in 1955.
Now S. 137, sub-section (4) opens with the non obstante clause and expressly states that a railway servant shall not be deemed to be a public servant for any of the purposes of that Code subject of course to the exception mentioned in sub-section (1). The argument is that the non obstante clause has the effect of excluding the application of S. 21 of the Code in all cases except those falling under Ch. IX of the Code; and it is urged that since the offences charged against the appellants are outside Ch. IX of the Code sub-section (4) creates a bar against treating them as public servants for the purpose of the said offences. This argument, however, ignores the relevant words 'for any of the purposes of that Code' used in sub-section (4). These words indicate that the bar created by sub-section (4) applies, and is confined, to the purposes of that Code and cannot be extended beyond the said purposes.
What sub-section (4) really provides is that if a railway servant is charged for an offence under the Indian Penal Code and the said offence is outside Ch. IX of that Code he cannot be treated as a public servant. This sub-section does not purport, or intend, to make any provision in respect of offences which are outside the Penal Code. In respect of such offences neither sub-section (1) nor sub-section (4) of the Railways Act would apply, and the question as to whether railway servants fall within the mischief of the Act must be decided in the light of the provisions of the said Act itself."
22. The provisions of sub-section (1) of Section 137 of the Railways Act, which were before the Supreme Court, were specific and well defined. Section 137(1) of the Railways Act provides that every railway servant shall be deemed to be a public servant for the purposes of Chapter IX of the Indian Penal Code. The amendment is specific and unequivocal. It specifically provides that every railway servant shall be a public servant for the purposes of Chapter IX of the Indian Penal Code. The effect of this sub-section is to treat railway servants as public servants under Section 21 of the Indian Penal Code for the purposes of offences relating to public servants which are dealt with by Section 161 to 171 which lie in Chapter IX of the Indian Penal Code. The effect of the provision is to treat railway servants as public servants even though they do not find themselves within the definition of Section 21 of the Indian Penal Code. The provisions of Section 161 of the Maharashtra Co-operative Societies Act are, however, not in pari materia and are entirely distinct. All that Section 161 provides is that, an officer as defined in clause (20) of Section 2 shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code. The provision does not, as is the case in the Railways Act, make the provision applicable to specific offences either under the Indian Penal Code or under the Prevention of Corruption Act. Hence, the above decision, in our view, does not further the claim of Shri Agrawal that Section 161 of the Maharashtra Co-operative Societies Act enlarges the scope of the definition of Section 21 Indian Penal Code so as to include within its scope officers who are defined in clause (20) of Section 2 of the Maharashtra Co-operative Societies Act.
23. In this context, a reference can usefully be made to a decision of the Supreme Court in the case of Ramesh Balkrishna Kulkarni v. State of Maharashtra . The question for consideration before the Supreme Court was, whether a Municipal Councillor was a public servant within the definition of the term in Section 21 of the Indian Penal Code for the purpose of a prosecution under Section 5 of the Prevention of Corruption Act. This is what the Supreme Court observed (paras 4 to 6 of AIR) :
"The only point for consideration in this appeal before us is whether or not a Municipal Councillor who was not assisting any public servant is a 'public servant' within the meaning of Section 21 of the IPC. It is not necessary for us to go into further details as the matter is no longer res integra and is covered by a recent decision of this Court in the case of R. S. Nayak v. A. R. Antulay, where this Court made the following observations (SCC pp. 221-23, paras 41 and 42) :
Whatever that may be the conclusion is inescapable that till 1964 at any rate MLA was not comprehended in the definition of 'public servant' in Section 21. And the Santhanam Committee did not recommend its inclusion in the definition of 'public servant' in Section 21.
Now if prior to the enactment of Act 40 of 1964 MLA was not comprehended as a public servant in Section 21, the next question is did the amendment make any difference in his position. The amendment keeps the law virtually unaltered. Last part of clause (9) was enacted as clause (12)(a). If MLA was not comprehended in clause (9) before its amendment and dissection, it would make no difference in the meaning of law if a portion of clause (9) is re-enacted as clause (12)(a). It must follow as a necessary corollary that the amendment of clauses (9) and (12) by Amendment Act 40 of 1964 did not bring about any change in the interpretation of clause (9) and clause (12)(a) after the amendment of 1964.
Therefore, apart from anything else on historical evolution of Section 21, adopted as an external aid to construction, one can confidently say that MLA was not and is not a 'public servant' within the meaning of the expression in any of the clauses of Section 21, IPC.
In view of this decision, therefore, we need not go to the other authorities on the subject. Even so, we are of the opinion that the concept of a 'public servant' is quite different from that of a Municipal Councillor. A 'public servant' is an authority who must be appointed by Government or a semi-governmental body and should be in the pay or salary of the same. Secondly, a 'public servant' is to discharge his duties in accordance with the rules and regulations made by the Government. On the other hand, a Municipal Councillor does not owe his appointment to any governmental authority. Such a person is elected by the people and functions undeterred by the commands or edicts of a governmental authority. The mere fact a MLA gets allowance by way of honorarium does not convert his status into that of a 'public servant'. In Antulay case, the learned Judges of the Constitution Bench have referred to the entire history and evolution of the concept of a 'public servant' as contemplated by Section 21 of the IPC.
In these circumstances, we hold that the appellant, not being a public servant, could not be prosecuted under the provisions of the Act whether or not sanction to prosecute him is obtained which is wholly irrelevant to the issue."
24. The Supreme Court in the above decision was considering the provisions of Section 302 of the Maharashtra Municipalities Act, 1965, which are as under :
"302. Every Councillor and every officer or servant of a Council, every contractor or agent appointed by it for the collection of any tax and every person employed by such contractor or agent for the collection of such tax, shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code."
It would, thus, appear that the provisions of Section 302 in so far as it relates to officers described therein are by legal fiction made public servants by use of words which are in pari materia to the words found in Section 161 of the Maharashtra Co-operative Societies Act namely "shall be deemed to be public servant within the meaning of Section 21 of the Indian Penal Code." It is true, as pointed out by Shri Agrawal, that the discussion of the learned Judges of the Supreme Court in regard to the use of the phraseology to be found in Section 302 of the Maharashtra Municipalities Act has not been specifically adverted to. We have, therefore, got produced before us the proceedings of the High Court in the case which was carried to the Supreme Court viz. Criminal Appeal No. 103 of 1975 decided by Sapre, J. (as he then was) by his judgment and order dated the 3rd/6th September, 1976. The controversy which was raised before this Court is to be found in the following observations contained in the judgment of Sapre, J.
"The third submission of Mr. Ovalekar is that the appellant is not a public servant and, therefore, his convictions under S. 161 of the Indian Penal Code and S. 5(1)(d) read with S. 5(2) of the Act are bad.
Section 2 of the Act provides that for the purposes of the Act, "public servant" means a public servant as defined in S. 21 of the Indian Penal Code. The learned Public Prosecutor has conceded that the appellant, who is a municipal councillor, cannot fall under any other clause of S. 21, but he has contended that he would fall under the tenth clause. That clause reads as under :-
"Tenth. - Every officer whose duty it is as such officer, to take, receive, keep or expend any property, to make any survey or assessment or to levy any rate or tax for any secular common purpose of any village, town or district, or to make, authenticate, or keep any document for the ascertaining of the rights of the people of any village, town or district;"
I find if difficult to agree with him that the appellant will fall within the above clause. However, S. 302 of the Maharashtra Municipalities Act, 1965, hereinafter referred to as "the Municipalities Act", provides as under :-
"302. Every Councillor and every officer or servant of a Council, every contractor or agent appointed by it for the collection of any tax and every person employed by such contractor or agent for the collection of such tax, shall be deemed to be a public servant within the meaning of S. 21 of the Indian Penal Code."
"Council" has been defined in Section 2(6) of the Municipalities Act as meaning of Municipal Council constituted or deemed to be constituted under the Municipalities Act for a municipal area. The appellant as a Councillor of Thane Municipal Council would, therefore, be a public servant within the meaning of S. 21 of the Indian Penal Code by virtue of S. 302 of the Municipalities Act.
Mr. Ovalekar has argued that the appellant cannot be a public servant under S. 21 of the Indian Penal Code despite the provision in S. 302 of the Municipalities Act. His objection is two-fold. First, Section 302 of the Municipalities Act cannot be read as an amendment to S. 21 of the Indian Penal Code. The Preamble to the Municipalities Act shows that purpose or purposes for which the Municipalities Act has been enacted. That purpose or those purposes are not to carry out any amendment in the Indian Penal Code. If the State of Maharashtra wanted to include a municipal councillor in the definition of "public servant" in S. 21 of the Indian Penal Code, the proper way to do so was to amend S. 21 of the Indian Penal Code itself. By merely incorporating S. 302 in the Municipalities Act, S. 21 of the Indian Penal Code could not be said to have been amended. Criminal law, including all matters included in the Indian Penal Code, are covered by Item No. 1 of List III-Concurrent List in the Seventh Schedule of the Constitution and the State of Maharashtra was competent to legislate in order to bring about an amendment of S. 21 of the Indian Penal Code to include a municipal councillor in the definition of "public servant" within the meaning of S. 21. He has pointed out that the State of Kerala had carried out an amendment of the definition of "public servant" for the purpose of certain sections in the Indian Penal Code through Kerala Criminal Law Amendment Act (Act 27 of 1962). (See Ratanlal on the Law of Crimes at page cxv, Twenty-Second Edition). Secondly, the Municipalities Act is a state legislation, whereas the Indian Penal Code is a Central legislation. If the State Legislature desired amendment of S. 21 of the Indian Penal Code by enacting S. 302 in the Municipalities Act so as to include a municipal councillor in the definition of "public servant" in S. 21 of the Indian Penal Code, it was necessary to obtain the assent of the President. Obviously, no such assent had been obtained because the Municipalities Act was a State legislation.
It is true that one of the modes by which S. 21 of the Indian Penal Code could be amended by the State Legislature to include a municipal councillor in the definition of "public servant" in S. 21 of Indian Penal Code was through a Criminal Law Amendment Act. But that does not mean that by enacting S. 302 in the Municipalities Act to include a municipal councillor in the definition of "public servant" in S. 21 of the Indian Penal Code, the State Legislature was doing something beyond its legislative competence. The State Legislature was quite competent to enact the Municipalities Act as also to amend S. 1 of Indian Penal Code - because the subject fell in the Concurrent List. By providing in S. 302 of the Municipalities Act, therefore, that a municipal councillor would be a public servant within the meaning of S. 21 of the Indian Penal Code, the State Legislature could be said to have legislative competence to do so."
25. It is apparent that a controversy identical to the one raised before us was raised before Sapre, J. and was answered against the accused and in favour of the prosecution. The above controversy was very much present before the Supreme Court, as the very same judgment was impugned before it. Hence, even though the reasons contained in the aforesaid judgment of this Court were not overruled in specific terms, the Supreme Court has impliedly overruled the same and has held that a Municipal Councillor is not a public servant in spite of the provision of S. 302 of the Maharashtra Municipalities Act. Since, according to the Supreme Court, the question was no longer res integra in view of its earlier decision in the case of "R. S. Naik v. A. R. Antuley" (1984 Cri LJ 613) (SC) (supra) it did not deem it necessary to go into a detailed discussion for up-setting the decision of this Court and for holding that a Municipal Councillor is not a public servant under S. 21 of the Indian Penal Code. In our judgment, the above decision of the Supreme Court is on all fours. The said decision deals with a provision which is practically identical to the one under consideration in so far as it brings about the legal fiction.
26. Following the aforesaid decision, we hold that officers of Co-operative Societies as contained in S. 2(20) of the Maharashtra Co-operative Societies Act would not, by virtue of S. 161 of the Maharashtra Co-operative Societies Act, become 'public servants' within the definition of the said term under S. 21 of the Indian Penal Code. What follows is that, respondents/accused, who are officers of Co-operative Societies, by virtue of S. 161 of the Maharashtra Co-operative Societies Act, would not become 'public servants', within the meaning of S. 21 of the Indian Penal Code as also under S. 2 of the Prevention of Corruption Act. The respondent accused will, therefore, not be liable to be prosecuted, for offences under Ss. 409 of the Indian Penal Code and Ss. 5(1)(c) and 5(1)(d) read with S. 5(2) of the Prevention of Corruption Act. In so far as other offences which do not relate to offences committed by Public servants, the prosecutions are found to be tenable and the learned Judge of the trial Court will proceed to take cognizance of the said offences and try the accused according to law. However, respondents/accused will be discharged in respect of offences under S. 409, I.P.C. and Ss. 5(1)(c) and 5(1)(d) read with S. 5(2) of the Prevention of Corruption Act. In view of the above findings, the question of sanction to prosecute the accused under S. 197 of the Criminal Procedure Code or under S. 6 of the Prevention of Corruption Act, does not survive. The rule issued in the aforesaid proceedings are partly made absolute in the above terms.
At this stage, Shri Bagwe, the learned Additional Public Prosecutor applies for leave to appeal to the Supreme Court under Art. 134(1)(c) of the Constitution read with R. 28(2) of the Supreme Court Rules. In view of the importance of the point involved and the far reaching effects it will have on pending prosecutions which have been lodged before coming into force the Prevention of Corruption Act, 1988, leave as prayed for is granted. Expedite the issue of certified copy.
27. Order accordingly.