Mahadev Bapuji Mahajan (dead) And Another
v.
State Of Maharashtra
(Supreme Court Of India)
Criminal Appeals Nos. 604-05 with 606-08, 609 and 610 of 1985 | 14-09-1993
2. Laxman Dagadu Bhalekar, appellant in Criminal Appeal No. 605 of 1985 and also in Criminal Appeal No. 608 of 1985, was an employee of the factory. Balakrishna Ramchandra Kulkarni, the other remaining appellant in Criminal Appeal No. 610 of 1985 was the Talathi of the Revenue Department. So far as Laxman Dagadu Bhalekar, an employee of the factory is concerned, he is sentenced to undergo one years R.I. each in two cases by the High Court. Balakrishna Ramachandra Kulkarni was also convicted and sentenced to undergo two years R.I
3. Leave was granted limited to the question of sanction as required under S. 195 of the Criminal P.C., of 1973. It was contended before the High Court that under section 195, Cr.P.C. of 1973, the complaint should be filed by the court concerned and then the Criminal Court can take cognizance of the offences mentioned under section 195(1)(b), Cr.P.C. The submission was based on the ground that in the instant case, the charge-sheet was filed in 1975 and hence the Provisions of S. 195, Cr.P.C. were attracted since the complaint was not filed by the Revenue Court before which a proceeding was deemed to be pending and the alleged offences of forgery were committed in respect of documents produced or given in evidence in such proceedings. In other words, the submission is that when offence is alleged to have been committed in respect of documents produced or given in evidence in the proceedings in a Revenue Court and since that Revenue Court has not filed an complaint, the Criminal Court has no jurisdiction to take cognizance of the offences. On behalf of the State it was contended that in the instant case, a complaint was filed long before the new Code came into force and the offences thereby deemed to have been committed before the proceedings commemced. Therefore, the question of Revenue Courts giving the complaint did not arise. This aspect has been considered by the High Court in great detail. Regarding the offences committed before the start of the proceedings, the High Court, in our view, has rightly held that no complaint is necessary by the court concerned either in the old Code or in the new Code. Therefore, the contention that the absence of a complaint by the Revenue Court was a bar for taking cognizance by the Criminal Court in respect of these offences which were committed even before the start of proceedings before the Revenue Court cannot be sustained. The view taken by the High Court appears to be correct
4. Now the only question which remains for consideration is whether the sentences awarded ought to be confirmed. So far as the appellant Laxman Dagadu Bhalekar is concerned, he was only an employee of the factory and who must have been acting under the directions of his superiors
5. Likewise, the Talathi Balakrishna Ramachandra Kulkarni was only concerned with the accounts and who was also a small officer in the hierarchy. The offences are said to have been committed the year 1958 and 1959. They are also very much aged now. Under these circumstances, while confirming the convictions, the sentence of one years R.I. as against Laxman Dagadu Bhalekar in both the cases is reduced to six months R.I. and the sentence of two years R.I. as against Balakrishna Ramachandra Kulkarni is reduced to one years R.I. The sentences of fine with default clauses as against Laxman Dagadu Bhalekar shall run concurrently
6. Subject to this modification of sentences Criminal Appeal Nos. 605, 608 and 610 of 1985 in respect of Laxman Dagadu Bhalekar and Balakrishna Ramachandra Kulkarni, the two surviving appellants are disposed of. All the appeals in respect of other appellants are disposed of as abated
Order accordingly.
Advocates List
For the Appearing Parties ---
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE G. N. RAY
HON'BLE MR. JUSTICE K. JAYACHANDRA REDDY
Eq Citation
(1994) SUPPL. 3 SCC 748
AIR 1994 SC 1549
1994 CRILJ 1389
1994 (2) RCR (CRIMINAL) 673
(1995) SCC (CRI) 198
LQ/SC/1993/741
HeadNote
A. Penal Code, 1860 — Ss. 466, 468, 471 and S. 120-B — Conspiracy to frustrate provisions of newly notified Maharashtra Agriculture Lands (Ceiling on Holdings) Act, 1961 — Sentences — Reduction of — Appellants were only employees of factory and Talathi of Revenue Department and offences were committed in 1958 and 1959 — Sentence of one years' R.I. as against Laxman Dagadu Bhalekar in both the cases reduced to six months' R.I. and sentence of two years' R.I. as against Balakrishna Ramachandra Kulkarni reduced to one years' R.I. — Sentences of fine with default clauses as against Laxman Dagadu Bhalekar shall run concurrently — Convictions confirmed — Criminal Procedure Code, 1973 — S. 195 — Cognizance — No complaint by court concerned — Held, no complaint is necessary either in old Code or in new Code — Criminal Trial — Sentence — Reduction of — Criminal Procedure Code, 1973, S. 386(b)