Rajasthan High Court - Jaipur
Jatan Singh vs State Of Rajasthan And Anr. on 27 July, 1990
Equivalent citations: 1990(2)WLN194
JUDGMENT I.S. Israni, J.
1. This revision petition has been field against the judgment dated July 6, 1990, passed by the learned Additional Sessions Judge, Alwar (Court No. 1) in Criminal Appeal No. 131/88, whereby the conviction Under Sections 415/467/109 & 471, IPC, passed by the trial court was affirmed, but the sentence was reduced Under Section 467/109, IPC from two years rigorous imprisonment to one year's simple imprisonment and fine amounting to Rs. 200/- was maintained, in default of which, the petitioner has to undergo 20 days' simple imprisonment. Under Section 471, IPC, the conviction of one-year simple imprisonment and fine of Rs. 100/-, in default of which, the petitioner has to undergo 10 days' further simple imprisonment, was maintained.
2. Briefly, the complainant-respondent No. 2 filed a complaint in the court on April 5, 1975, stating that petitioner was tenant in his house since 1974, but he paid rent for short period and, thereafter, neither paid rent, nor vacated the house. It was stated that the petitioner prepared a forged document on letter-head of respondent No. 2 regarding sale of the house for a sum of Rs. 80,000/-, which was alleged to have been paid in cash to respondent No. 2 It was further stated by respondent No. 2 that he gave this letter head to the accused-petitioner for depositing his LIC premium and had written address on the back side of the letter-head. On this, forged document is alleged to have been prepared. The trial court, after recording evidence of both sides, convicted & sentenced the petitioner, as mentioned above. The petitioner preferred an appeal, which was partly allowed and the sentence was reduced, as stated above.
3. Mr. R N. Sharma, learned Counsel, has raised following grounds in support of his contentions;
It is stated that as per the respondent No. 2 himself the relationship between the parties were strained in June, 1974, thereafter, there was no question of giving any cheque along with on address an the letter head of petitioner for depositing the premium of LIC. It is also submitted that no mention of giving any cheque for depositing in LIC was made during the course of police enquiry, which was made at the instance of the petitioner. It is further pointed out that DW 1 K.C. Mudal, who is Manager of LIC, has stated that when any slip is produced for depositing the policy on behalf of any policyholder, the said slip is not returned back to the person. It is also pointed: out that DW 5 Handwriting Expert, produced on behalf of the petitioner, bas given his report Ex. D/12 and has confirmed the signature of the petitioner, on Ex. P/1, which is agreement to sell. It is further submitted that Ex. P/1 was taken away by the respondent No. 2 and he has himself reseed some portions with chemicals It is also pointed out that it was the petitioner, who, in the first instance, lodged the report in police on 10-2-75 against respondent No. 2, on the basis of Ex. P/1 agreement to sell the house.
4. I have heard the learned Counsel and also perused the judgments, of both the lower courts. The petitioner, as pointed out, lodged report with the Superintendent of Police & the Collector, regarding agreement Ex, P/1. After investigation, the police did not find any truth in the same and final report was given. The contention of the learned Counsel is that in the statement recorded by respondent No. 2 Under Section 161, Cr PC, during the course of investigation, no mention regarding giving of cheque to petitioner for depositing the same in LIC was made. However, the petitioner cannot draw any benefit from this contention, because no record of the FIR lodged by the petitioner is part of this record, nor alleged statement given Under Section 161, Cr. PC, in that investigation can be considered in these proceeding. Moreover, statement Under Section 161, Cr. PC can only be ured for the purposes of contradiction. Thus, there is no force in the contentions raised by the learned Counsel. It may be pointed out that the statement of DW 1 Shri K.C. Mudal is a statement of general nature and has no specific significance so far as the matter in dispute involved in these proceedings in concerned. It is quite likely that the petitioner may not have produced the letterhead at the deposit counter of LIC or may have somehow brought it back after depositing the cheque for the installment of the policy. The next contention raised by the learned Counsel is that when relationship between the parties became strained in June, 1974, the respondent No. 2 is not expected to hove given him cheque to deposit the same in LIC It may be also pointed out that since the relations of the parties were admittedly strained, how chuld respondent No. 2 execute an agreement on a simple paper, which should have been on stamp papers. Moreover the amount of Rs. 80,000/- is said to have been paid in cash, whereas such large amount should only be given by way of Bank Draft or by a crossed cheque endorsed to A/o. Payee only. The petitioner bas also not cared to show his financial status or the source from which he is said to have drawn Rs. 80,000/-, which are said to have been paid in cash. It may also be mentioned that since the petitioner stopped giving rent to respondent No. 2, a Civil suit for rent & eviction was filed by respondent No. 2 against the petitioner, in which, exparte decree (Ex. P/7) was passed. Accordingly to this decision, petitioner appointed two lawyers, who appeared on his behalf, but no reply to the same was filed, nor any plea regarding Ex. P/1 agreement to sell was raised in this civil suit. The petitioner simply vacated the house and went away. The petitioner himself also did not file any civil proceedings for specific performance when he bad paid such a large amount of Rs. 80,000/- for purchase of the house It may also be pointed out that the petitioner, in his statement, given, in writing, has stat d that none was present when the amount of Rs. 80,000/- was given to respondent No 2 and that respondent No. 2 had closed the door of the room also. However, DW 1 KC. Mudal & DW 2 Pad am Singh stated that they were present at the time when the amount was paid to respondent No. 2 and DW 3 Babu Singh says that he saw the payment of the amount outside the room from window (Jangla). Since it is the petitioner who had paid the amount of Rs. 80,000/-, Ex, P/1 agreement is expected to be in possession of the petitioner himself. Therefore, question of erasing any portion of the said agreement on the front page, which contained alleged signature of respondent No. 2 by a chemical, does not arise. On the other hand, the petitioner, in his statement, given in writing in court, has stated that at the time of execution of the agreement Ex. P/1 when he went upstairs to give Rs. 80000/-to Him in between that time, the petitioner use some chemicals and erased his signature at the end of the writing on the front page. All these contradictions pointedly indicate that the agreement Ex. P/1 is a forged document. Both the parties have produced Handwriting experts, who have given opinions in favour of the parties who produced them. Therefore, the trial Courts has rightly not relied upon the opinions of either of the Handwriting Experts The trial court, therefore, under the provisions of Section 73 of Evidence Act, itself compared the signatures and come to the conclusion that the signature said to be that of respondent No. 2 on Ex. P/1 was forged. I, therefore, do not find any reason to interfere with the findings of both the lower courts.
5. The learned Counsel further submits that since the petitioner has been facing trial since 1975, which, in itself, is a process of agony, a lenient view regarding sentence may be taken and sentence may be seduced to already undergone. It is submitted that the petitioner surrendered after the judgment of Appellate Court on 6-7-1990. The learned Counsel has placed reliance on Shiv Kumar v. The State of Rajasthan(1), This was a case, in which incident bad taken place in the year, 1966 and report was filed in the year, 1969 on account of which, the accused-petitioner was dismissed from service, who was Accountant in office of the Superintendent of Police. The accused petitioner was on bail and, if sentenced, he bad to be sent back to jail after a lapse of six years to serve the remaining sentence of imprisonment awarded to him by the learned lower court, which was considered to be great hardship to him, This court, keeping in view the circumstances stated above, reduced the sentence to already undergone and enhanced the sentence of fine from Rs. 200/- to 500/-. The circumstances of ahe present case are, however, different, which is evident from the facts already discussed above, which need not be repeated. It is true that the petitioner has faced protracted trial for last 15 years, which, in itself, is a painful process.
6. Keeping in view the totality of circumstances, the revision petition is partly accepted. The conviction of the petitioner Jatan Singh Under Section 467/109 IPC in confirmed and maintained, but the sentence awarded to him by the learned Additional Sessions Judge is reduced to four months' simple imprisonment, including the period he has already undergone from the time he was initially arrested. The amount of fine is enhanced from Rs. 200/- to Rs. 400/-, in default of payment of which, the petitioner shall undergo further simple imprisonment for a period of twenty days. The sentence awarded to petitioner Under Section 471, IPC, is also reduced to four months' simple imprisonments, but the fine is enhanced from Rs. 100/-to Rs. 200/-, in default of payment of which, the petitioner will undergo further simple imprisonment for a period of ten days. All the sentences awarded to the petitioner shall run concurrently.
7. The revision petition is partly allowed, as indicated above.