Balkishan A. Devidayal Vs. State of
Maharashtra [1980] INSC 142 (31 July 1980)
SARKARIA, RANJIT SINGH SARKARIA, RANJIT SINGH
REDDY, O. CHINNAPPA (J)
CITATION: 1981 AIR 379 1981 SCR (1) 175 1980
SCC (4) 600
CITATOR INFO :
C 1991 SC 45 (18) RF 1991 SC2176 (12)
ACT:
Railway Protection Force Act (XXIII of 1957)
Ss. 10, 12, 13, 14. 18, Railway Property (Unlawful Possession) Act (XXIX of
1966), Ss. 9, 8, 3, 14-Criminal Procedure Code (V of 1898) Ss. 173(4), 251A,
252, 162, 4(h), 190(I), (a)(b), 561A-Indian Evidence Act (I of 1872) Ss. 25,
26, 27-Railway Protection Force Officer whether "Police Officers"
under S.
25 of Evidence Act.
Constitution of India 1950, Article 20(3)
& Railway Property (Unlawful Possession) Act, 1966 s. 3 and 6-Person
arrested by R.P.F. Officer for Commission of offence under s. 3-Whether 'Person
accused of offence'.
Words & Phrases- "Police
Officer" under s. 25 of Evidence Act-Meaning of.
HEADNOTE:
On the allegations that the appellant in the
Criminal Appeal along with two other accused were in possession of railway
property which they had obtained under forged railway receipts, the Inspector
of the Railway Protection Force lodged a complaint against the three accused
that they were guilty of offences under section 3(a) of the Railway Property
(Unlawful 15 Possession) Act, 1966 and action should be taken against them. In
the Complaint it was mentioned that accused 2 and 3 were absconding and annexed
to the complaint was (I) a list of prosecution witnesses and (2) a list of
documents.
The appellant, who was accused I appeared
before the Presidency Magistrate who commenced an enquiry and recorded the
statements of four witnesses one on March 2, 1973 and of the other three on
June 12, 1973. On June 11, 1973 the appellant moved an application before the
Magistrate making a grievance that although three witnesses had been examined,
no copies of the document were furnished to him. On June 25, 1973 he made a
further application requesting for supply of true copies of all the documents
in the case to enable him to prepare the defence and that he should be
permitted to take photo stat copies of the documents. The Magistrate on August
9, 1973 rejected the appellants' application on the ground that the offence
complained of against him was not cognizable and that the provisions of section
251 (a) of the Code of Criminal Procedure were not applicable and consequently,
he had no right to obtain copies of the documents concerned. On August 24, 1973
the Magistrate framed a charge under section 3(a) of the Act. The accused
pleaded not guilty and again made an application repeating his request for
copies of the statements of witnesses recorded by the Inspector R.P.F. This
application was also rejected by the Magistrate on September 7, 1973.
176 Feeling aggrieved by the orders passed by
the Magistrate on August 9, 1973 and September 7, 1973 the appellant invoked
the inherent jurisdiction of the High Court by a petition under section 561A of
the Code of Criminal Procedure, 1898 and prayed that the orders be quashed. He
challenged the constitutional validity of section 9 of the Act in the petition.
The High Court rejected the petition.
In the appeal to this Court it was contended
on behalf of the appellant (a) relying on Raja Ram Jaiswal vs. State of Bihar, [1964]
2 S.C.R. 752 that the expression "Police officer" in section 25 of
the Evidence Act must be considered in a wide popular sense, so as to include
within its ambit all officers of Government who are in substance invested with
the power to investigate certain offences in accordance with the provisions of
the Code of Criminal Procedure 1898 irrespective of the fact that they are
differently labelled such as Excise officers or Customs officers or members of
R.P.F., otherwise the very object of s. 25 will be defeated. An Inspector of
the R.P.F. making an inquiry under the Railway Property (Unlawful Possession)
Act 1966 into an offence under section 3 of that Act, in substance, acts and
exercises almost all the powers of a 'Police officer' making an investigation
under the Code of Criminal Procedure and any confessional statement recorded by
such Inspector will be hit by s. 25 Evidence Act. The case of State of U.P. v.
Durga Prasad, 1975 (1) S.C.R. 881 was not correctly decided and that its ratio
needs reconsideration by a larger Bench because it has overlooked the test laid
down by the three Judge Bench in Raja Ram Jaiswal's case. (b) As soon as a
person is arrested by an officer of the Force on a suspicion or charge of
committing an offence punishable under the 1966 Act, he stands in the character
of a "person accused of an offence" and any confessional or
incriminating statements recorded by an officer of the Force in the course of
an inquiry under section 8(1) of the 1966 Act, cannot be used as evidence in view
of the constitutional ban against "compelled testimony" imposed by
Art. 20(3) of the Constitution.
On behalf of the respondent it was submitted
that: (a) an officer of the R.P.F. while making an inquiry under the 1966 Act
cannot be equated with a police officer in charge of a Police Station making an
investigation under the Code.
The important difference in their powers is,
that the R.P.F.
Inspector has no power to submit a report or
a charge-sheet under section 173 of the Code. The decision of this Court in
Raja Ram Jaiswal's case stands on its own peculiar facts and was distinguished
in a later decision by a Constitution Bench of this Court in Badku Joti Savant
v. State of Mysore, [1966] 3 SCR 698. The correct test for determining whether
or not R.P.F. Officer is a police officer for the purpose of section 25 of the
Evidence Act is the one which was consistently applied in State of Punjab v.
Barkat Ram [1962] 3 SCR 338, & Romesh Chandra Mehta v. West Bengal [1969] 2
SCR 461. (b) The conditions necessary for the attraction of the ban in Art.
20(3) do not exist in the instant case because before the filing of the
complaint in the Court, the appellant was not a "person accused of an
offence" and that it was nowhere alleged that the confessional or incriminating
statements were extorted by the R.P.F. Officer under physical duress, threat,
inducement or mental torture.
177 on the questions:
(1) whether an officer of the Railway
Protection Force making an inquiry under the Railway Property (Unlawful Possession)
Act, 1966 in respect of an offence under section 3 of that Act of unlawful
possession of the railway property is a police officer for the purpose of
section 25 of the Evidence Act and section 162 of the Code of Criminal
Procedure 1898 and whether any confession or incriminatory statement recorded
by him in the course of an inquiry under section 8 of the Act is inadmissible
in evidence, and (2) whether a person arrested by an officer of the Railway
Protection Force under section 6 of the Act for the alleged commission of an
offence under section 3 of the Act is "person accused of an offence"
within the meaning of Art.
20(3) of the Constitution:
HELD: 1. An officer of the R.P.F. conducting
an enquiry under section 8(1) of the 1966 Act has not been invested with all
the powers of an officer- in-charge of a police station making an investigation
under Chapter XIV of the Code. Particularly, he has no power to initiate
prosecution by filing a charge-sheet before the Magistrate concerned under
section 173 of the Code, which he has been held to be the clinching attribute
of an investigating 'police officer'. An officer of the R.P.F. could not
therefore be deemed to be a "police officer" within the meaning of
section 25 of the Evidence Act, and therefore, any confessional or
incriminating statement recorded by him in the course of an inquiry under
section 8(1) of the 1966 Act, cannot be excluded from evidence under the said
section.
[201C-E]
2. The term 'police officer' has not been
defined in the Evidence Act The policy behind sections 25 and 26 of Evidence
Act is to make a substantive rule of law that confessions whenever and wherever
made to the police shall he presumed to have been obtained under the
circumstances mentioned in section ' 24 and therefore, inadmissible except so
far as is provided in section 27 of that Act. [182F, E] Ariel v. State A.I.R.
1954 S.C. 15, referred to.
3. The primary object of constituting the
Railway Protection Force is to secure better "protection and security of
the railway property". The restricted power of arrest and search given to
the officers or members of the Force is incidental to the efficient discharge
of their basic duty to protect and safeguard Railway Property. No general power
to investigate all cognizable offence relating to Railway Property, under the
Criminal Procedure Code has bee. conferred on any superior officer or member of
the Force by the 1957 Act [185F-G]
4. The main purpose of passing the 1966 Act
was to "invest powers of investigation and prosecution" of offences
relating to railway property in the RPF "in the same manner as in the
Excise and Customs." Inspite of provision in the Code of Criminal
Procedure to the contrary, offences under this Act have been made
non-cognizable and, as such, cannot be investigated by a police officer under
the Code. It follows that the initiation of prosecution for an offence inquired
into under this Act can only be on the basis of a complaint by an officer of
RPF and not on the report of a police officer under section 173(4) of the
Criminal Procedure Code, 1898. [187A, 188B]
5. Section 14 makes clear that the provisions
of the Act shall override all other laws. which means that anything in the 1966
Act which is inconsistent 178 with the Code, will prevail and the application
of the Code pro tanto will be excluded. The scheme of the 1966 Act,
particularly the provisions in sections 5, 8, 9(3), (4) is different from that
of the Code. The Code, therefore, cannot proprio vigore apply to an enquiry
conducted under section 8(1) of the 1966 Act by an officer of the Force. [189G,
190A]
6. An analysis of clause (3) of Art. 20 shows
three things: Firstly, its protection is available only to a "person
accused of any offence". Secondly, the protection is against compulsion
"to be a witness". Thirdly, this protection avails "against
himself". [202F]
7. Only a person against whom a formal
accusation of the commission of an offence has been made can be a person
"accused of on offence" within the meaning of Art. 20(3).
Such formal accusation may be specifically
made against him in an F.I.R. or a formal complaint or any other formal
document or notice served on that person, which ordinarily results in his
prosecution in Court. [204F] In the instant case no such formal accusation had been
made against the appellant when has statement(s) in question were recorded by
the R.P.F. Officer. He did not at that time, stand in the character of a person
"accused of an offence" and as such, the protection of Article 20(3)
will not be available to him. [203F-G] Kathi Raning Rawat v. The State of
Saurashtra [1952] SCR 435, K. Joseph Augusthi & Ors. v. M. A. Narayanan
[1964] 3 SCR 137, Mohamed Destagir v. The State of Madras [1960] 3 SCR 116,
Bhagwan Das, Crl. As. 131-132/61 decided on 20-9- 63, Bhogilal Shah & Anr
v. D. K. Guha & Ors [1973] 3 SCR 438, M. P. Sharma v. Satish Chandra [1954]
SCR 1077, Smt.
Nandini Satpathy v. P. L Dani & Anr. AIR
1978 S.C. 1025, In re The Special Courts Bill, AIR. 1979, S.C. 478, Raja
Narayanlal Bansilal v. Maneck Phiroz Mistry & Anr. [1961] 1 SCR 417, State
of Bombay v. Kathi Kalu Oghad & Ors. [1962] 3 SCR. 10, ref to.
CRIMINAL APPELLATE JURISDICTION: Criminal
Appeal Nos. 208 209 of 1974.
Appeals by Special Leave from the Judgment
and order dated 18/19-1-1974 of the Bombay High Court in Criminal Revision
Application Nos. 821/72 and 305/74.
AND SPECIAL LEAVE PETITION (CRL.) No 630 OF
1977.
From the Judgment and order dated 30-6-1972
of the Madhya Pradesh High Court in Crl. Rev. No. 81/72.
R. K. Garg, B. A. Desai. V. J. Francis, and
D. K. Garg for the Appellant in Crl. A. Nos. 208-209.
S. K. Gambhir and Miss Ram Rikhyani for the
Petitioner in SLP No. 630/77.
J. L. Nain and M. N. Shroff for the
Respondent in Crl.
Nos. 208-209.
179 The Judgment of the Court was delivered
by SARKARIA, J.-These appeals by special leave directed against judgments dated
January 17, 1974 and March 29, 1974, of the Bombay High Court, raise, among
others, three important questions, namely:
(1) Whether an officer of the Railway
Protection Force, making an inquiry under the Railway Property (Unlawful
Possession) Act, 1966 (hereinafter referred to as the 1966 Act, in respect of
an offence under Section 3 of that Act of unlawful possession of the railway
property, is a Police officer for the purposes of Section 25, Evidence Act and
Section 162 of the Code of Criminal Procedure. 1898; and as such. any
confession or incriminating statement recorded by him in the course of an
inquiry under Section 9 of the Act is inadmissible in evidence.
(2) Whether a person arrested by an officer
of the Railway Protection Force under Section 6 of the Act for the alleged
commission of an offence under Section 3 of the Act, is a "person accused
of an offence" within the meaning of Article 20(3) of the Constitution.
(3) Whether Section 9 of the Act is violative
of Article 14 of the Constitution. E The appeals arise in these circumstances:
The Inspector, Central Intelligence Bureau,
Head Quarters, Bombay (Shri P. A. Kakade) filed a complaint before the
Presidency Magistrate, 35th Court, Victoria Terminus, Bombay, complaining of
the commission of an offence by the appellants, herein, (in Crl. Appeals 208
and 209 of 1974), under Section 3 of the Act. The allegations in the complaint,
as summarised in the judgment of the High Court in Criminal Revision
Application No. 821 of 1973, are as under:
On November 21, 1970, the Assistant Security
officer, Central Railway, Bhusawal intimated to the Chief Security officer,
Bombay V.T. that two wagons Nos. ERKC-9447 Ex. HSPG BNDN to Akola and Wagon No.
ERKC 75531 Ex. were unloaded by Unloading Foreman, one B. D. Raverkar of Akola
Goods Shed.
Seventynine M. S. Plates (Mild Steel Plates)
were unloaded from Wagon No. ERKC 75531. On November 14, 1970, one Ram Singh
who was having R. R. No. 982859 Invoice No. 3 for 78 M.S. Plates and Invoice
No. 2 RR No. 892857 for 60 M.S. Plates signed the RRs. and endorsed the same to
M/s. Vallabhaji Brothers, Clearing Agents at Akola Goods Shed for 180 taking
the delivery. Clerk Onkar of the said firm was sent to take delivery. He took
delivery of 78 plates from one J.
Meshram after paying the necessary railway
dues of Rs. 1,813.80 P., and the 78 Plates were removed by the said party in
lorries. The Delivery of the second consignment of 60 M.S. Plates was taken on
November 16, 1970 after paying the railway dues of Rs. 2.247.40 P. The said Ram
Singh posed as a proprietor of Modern Industries which was found to be a
fictitious firm, which never existed. The Deputy Commercial Superintendent,
Bhusawal, on November 19, 1970, informed all concerned that the delivery from
these wagons was obtained on fraudulent Railway Receipts.
The inquiry into this case was entrusted to
the Complainant Inspector, P. A. Kakade, who is an officer of the Railway
Protection Force. In the course of that inquiry, the statements of certain
persons, including that of Balkishan, appellant herein, were recorded by the
said Inspector.
On January 31, 1971, while inquiring into
another case of Wadi Bunder in which Balkishan was involved, the Inspector
recorded the confessional statement of Balkishan, appellant, herein. After
making that confessional statement, Balkishan is said to have led Inspector
Kakade, in the presence of Panchas, to Tulsiram Gupta Mills Estate Compound,
wherefrom 35 M.S. Plates were recovered. The Inspector further discovered that
the M.S. Plates were shifted from Devi Dayal's compound to Nittal Estate,
Kurla- Andheri Road, Marol Naka and they were transported from there for Devi
Dayal's Estates. He recorded the statement of Tukaram, the owner of one of
these motor-trucks on February 7, 1971. Tukaram stated that his lorry was
engaged on November 1, 1971, by the appellant.
In the meantime, investigation regarding the
offences of forgery and cheating was being done at Akola by the concerned
Police Sub Inspector, who was directed to suspend his inquiry till further
orders were received by him.
In the complaint, Inspector Kakade stated
that accused 2 and 3 are absconding Annexed to the complaint was a list of
prosecution witnesses numbering, in all, 40 and a list of documents numbering
62.
The appellant (accused 1) appeared before the
Presidency Magistrate. He was then supplied the list of prosecution witnesses
and the list of documents to be relied upon by the prosecution. The list of
documents included the list of statements of various persons recorded by the
Inspector of the Railway Protection Force. The Presidency Magistrate commenced
an inquiry and recorded the 181 statements of four witnesses, of one on March 2,
1973 and of the other three on June 12, 1973.
On June 11, 1973, an application was filed by
the appellant to the Magistrate, making a grievance that although three
witnesses had been examined, no copies of the documents were furnished to him
by the prosecution. On June 25, 1973, the appellant made a further application
to the Magistrate, requesting for supply of true copies of all the documents in
the case to enable him to prepare his defence.
He further prayed that he should be allowed
to take photostats of all the documents in the presence of the court officer.
The Magistrate on August 3, 1973, passed an order rejecting the accused's
application, dated June 11, 1973, on the ground that the offence complained of
against him was non-cognizable and the provisions of Section 251A of the Code
of Criminal Procedure were not applicable, and consequently. he (accused 1) had
no right to obtain copies of the documents concerned. The Magistrate further
passed an order on August 3, 1973. declining to allow the accused to take
photostats of all the documents, on the ground that the documents could not be
allowed to be taken outside the court. He, however, added that "if any
request to secure the photostat copies in the Court comes, it will be
considered".
On August 24, 1973, the Magistrate framed a
charge under Section 3(a) of the Act to the effect? that on or after November
14, 1970 the accused was found in possession of M.S. Plates numbering about
110, which were the Railway property unlawfully possessed by him. The accused
pleaded 'not guilty' and again made an application repeating his request for
copies of the statements of witnesses recorded by Inspector Kakade. He also
prayed that he be allowed to inspect all the statements recorded by the
prosecution and take copies thereof. The Magistrate rejected this application,
also, by an order on September 7, 1973.
Feeling aggrieved by the orders passed by the
Magistrate on August 9. 1973 and September 7, 1973, and the framing of the
charge against him, the appellant invoked the inherent jurisdiction of the High
Court by a petition under Section 561A of the Code of Criminal Procedure, 1898,
and prayed that the said orders be quashed. In this petition, he challenged the
constitutional validity of Section 9 of the Act. The petition was heard by a
Bench consisting of Vaidya and Gandhi, JJ. The learned Judges answered all the
questions, posed above, in the negative. But, on the other aspects of the case,
the Assistant Government Pleader, appearing on behalf of the State, stated
before the High Court that the prosecution did not desire to keep back 182 any
material from the accused and that they would produce copies of statements of
all the witnesses and the documents on which the prosecution intends to rely or
which the accused wanted to examine. In view of this statement of the
Government Pleader, the High Court set aside the orders of the Magistrate and
directed the complainant under Section 165 of the Evidence Act to produce in
the trial court the true copies of the statement of the witnesses already
examined and to be examined hereafter By the complainant and of the documents
on which the complainant desired to depend.
The High Court further declared that the
accused and his counsel shall be entitled to inspect those documents and take
copies thereof, if necessary, in the court. If further declared that Section 9
of the Act, is not ultra vires the Constitution.
Hence, these appeals by the accused persons.
Question No. 1 The first question for
consideration is. whether an Inspector of the Railway Protection Force, (for
short, RPF) is a "police officer", and therefore any confessional
statement made to him comes within the prohibition of Section 25. Evidence Act.
Section 25 reads thus:
"No confession made to a police officer
shall be proved as against a person accused of any offence." As explained
by this Court in Ariel v. State the policy behind Sections 25 and 26. Evidence
Act is to make a substantive rule of law that confessions whenever and wherever
made to the police shall be presumed to have been obtained under the
circumstances mentioned in p Section 24 and, therefore, inadmissible except so
far as is provided in Section 27, of that Act. The term "Police
officer" has not been defined in the Evidence Act.
Shri R. K. Garg, appearing for the appellant,
submits that the expression "police officer" in Section 25, Evidence
Act must be construed in a wide popular sense, so as to include within its
ambit all officers of Government who are, in substance, invested with the power
to investigate certain offences in accordance with the provisions of the Code
of Criminal Procedure 1898 (for short, called the Code).
irrespective of the fact that they are
differently labelled such as, Excise officers or Customs officers or members of
the RPF, otherwise, the very object of Section 25 will be defeated. In support
of this contention, the learned counsel has referred to the decision of this
Court 183 in Raja Ram Jaiswal v. State of Bihar. The point pressed into
argument is that an Inspector of the RPF making an inquiry under the Railway
Property (Unlawful Possession) Act. 1966 into an offence under Section 3 of
that Act, in substance. acts and exercises almost all the powers of a 'Police
officer' making an investigation under the Code of Criminal Procedure. If that
be the correct position-proceeds the argument any confessional statement
recorded by such Inspector will be hit by section 25, Evidence Act, and if that
statement falls short of a 'confession', then also, it will not be admissible in
evidence against its maker, at his trial because of the bar in section 162.
Criminal Procedure Code.
As against the above, Shri Nain submits that
an officer of the RPF while making an inquiry under the 1966 Act cannot be
equated with a Police officer in charge of a Police Station making an
investigation under the Code. One important difference in their powers is, that
the RPF Inspector has no power to submit a report or chargesheet under section
173 of the Code. Shri Nain has further pointed out that Raja Ram Jaiswal's case
stands on its own peculiar facts, and was distinguished in a later decision by
a Constitution Bench of this Court in Badku Joti Savant v.
State of Mysore. According to Shri Nain, the
correct test for determining whether or not a RPF officer is a 'Police officer'
for the purpose of section 25. Evidence Act, is the one which was consistently
applied in State of Punjab v. Barkat Ram; Badku Joti Savant (ibid); Romesh
Chandra Mehta v. West Bengal. To top it all, it is maintained, the question is
now no longer res integra and has been concluded by the recent judgment of this
Court in State of U.P. v. Durga Prasad.
In reply, Shri R.K. Garg has tried to
distinguish Durga Prasad's case, ibid, on the ground, that therein the question
whether or not an officer of the RPF is a Police officer within the
contemplation of section 25 of the Evidence Act, was not directly in issue. It
is maintained that the only question for decision in that case was.
Whether an enquiry conducted under section
8(1) of the 1966 Act can be deemed to be an investigation for the purpose of
section 162 of the Code of Criminal Procedure. and this question was answered
in the negative. In the alternative, it is urged that Durga Prasad's case was
not correctly decided and its ratio needs reconsideration by a larger Bench
because it has overlooked the test laid down by the 3-Judge Bench in Raja Ram
laiswal's case.
184 Although Durga Prasad's case very largely
appears to conclude this question, yet, in deference to the last argument of
Shri Garg, we propose to deal with the other decisions of this Court. also.
which have been referred to by counsel on both sides.
At the outset, for the sake of perspective,
we may notice the relevant provisions of the 1966 Act and the Railway Protection
Force Act ]957 (for short called the 1957 Act). First we will notice the
relevant features of the 1957 Act whereunder the RPF was constituted. The
preamble of the 1957 Act states that its object is to provide for the
constitution and regulation of a Force called the Railway Protection Force for
the better protection and security of railway property. The various clauses in
Section 2 contains definitions. The definition of "railway property"
in clause (e) "includes any goods, money or valuable security, or animal,
belonging to, or in the charge or possession of. a railway
administration." "Member of The Force" means "a person
appointed to the Force under this Act other than a superior officer".
Clause (c) "superior officer" means any of the officers appointed
under section 4. Clause (g) says that the words and expressions used but not
defined in this Act and defined in the Indian Railways Act 1890, shall have the
meanings respectively assigned to them under that Act.
Section 3 gives powers to the Central
Government to constitute and maintain the Force. Section 5 enumerates the
classes of officers; Inspector/Sub-Inspector/Assistant Sub- Inspector. Section
10 says that the officers and members of the Force shall be deemed to be
'railway servants' within the meaning of the Indian Railways Act. 1890. Section
11 is important. It enumerates That, the duty of every superior officer and
member of the Force shall be- (a) promptly to execute all orders lawfully
issued to him by his superior authority;
(b) to protect and safeguard railway
property;
(c) to remove any obstruction in the movement
of railway property; and (d) to do any other act conducive to the better
protection and security of railway property.
Section 12 enables any superior officer or
member of the Force to arrest, without an order from a Magistrate and without a
warrant- "(a) any person who has been concerned in an offence relating to
railway property punishable with imprisonment for a term exceeding six months,
or against whom a reasonable suspicion exists of his having been so concerned;
or 185 (b) any person found taking precautions to conceal his presence within
railway limits under circumstances which afford reason to believe that he is
taking such precautions with a view to committing theft of, or damage to,
railway property." Section 13 provides: "Whenever any superior
officer, or any member of the Force, not below the rank of a Senior Rakshak,
has reason to believe that any such offence as is referred to in section 12 has
been nor is being committed and that a search-warrant cannot be obtained
without affording the offender an opportunity of escaping or of concealing
evidence of the offence, he may detain him and search his person and belongings
forthwith and, if he thinks proper, arrest any person whom he has reason to
believe to have committed the offence. Under sub-section (2), the provisions of
the Code, relating to searches under that Code shall, so far as may be, apply
to searches under this section. Section 14 indicates the procedure to be
followed after arrest. According to it, any superior officer or member of the
Force making an arrest under this Act, shall without unnecessary delay. make
over the person arrested to a police officer, or, in the absence of a Police
officer, take such person or cause him to be taken to the nearest police
station. Section 17 provides penalties for neglect of duty, etc. Section 20
gives protection to a member of the Force for any act done by him in the
discharge of his duties. Section 21 gives powers to the Central Government to
make rules for carrying out the purposes of this Act. Clause (b) of sub-section
(2) of this section says that such rules may provide, inter alia, for
regulating the powers and duties of superior officers and members of the Force authorised
to exercise any functions by or under this Act.
From the above survey, it will be seen that
the primary object of constituting the Railway Protection Force is to secure
better "protection and security of the railway property." The
restricted power of arrest and search given to the officers or members of the
Force is incidental to the efficient discharge of their basic duty to protect
and safeguard Railway Property. No general power to investigate all cognizable
offences relating to Railway Property, under the Criminal Procedure Code has
been conferred on any superior officer or member of the Force by the 1957 Act.
Section 14 itself makes it clear that even
with regard to an offence relating to 'railway property', the superior officer
or member of the Force making an arrest under section 13 shall forthwith make
over the person arrested to a police officer, or cause his production in the
nearest police station.
Now, we will take up the 1966 Act, which came
into force on September 16, 1966. As is evident from its preamble, it is an Act
to consolidate and amend the law relating to unlawful possession of 186 Railway
Property. The material part of the objects and Reasons for moving the Bill
which became this Act, is as under:
"2. At present, offences against Railway
property are being dealt with under Railway Stores (Unlawful Possession) Act,
1955, but this Act has been found, by experience, to be ineffective in tackling
with the enormity of the problems of theft and pilferages on Railways. As it
is, this Act makes unlawful possession of Railway Stores and Defence, but it is
only applicable to unlawful possession of Railway property owned by the
Railways, and does not cover the offences relating to goods and parcels
entrusted to Railways for transport.
3. Further, the offences under this Act are
investigated and enquired into by local police in accordance with the
provisions of the Code of Criminal Procedure, 1898. It has been observed that
the two Agencies, i.e. the Government Railway Police and Railway Protection
Force, which are at present provided to deal with crimes on railways find
themselves handicapped, for different reasons, in effectively dealing with the
problem of theft and pilferage of Railway Property. The Railways are spread out
over a large part of the country and property, etc., entrusted to them is
carried from one part to another usually crossing boundaries of different
states. The jurisdiction of State Police being restricted to the State boundary
only, it becomes difficult at times for the Police to make thorough and
fruitful investigation into offences relating to Railway Property. Besides,
investigation of cases in respect of Railway Property also requires a
specialised knowledge of Railway working. The Railway Protection Force, on the other
hand, are not at present equipped with requisite powers of investigation and
prosecution, with the result that whatever action they take in respect of
prevention etc., is taken just in aid of the State Police who conduct
investigation and prosecution etc. Due to this fact of two agencies being
responsible for achieving the same object, the machinery has not proved as
effective as it ought to have.
4, It is, therefore, proposed to replace the
Railway Stores (Unlawful Possession) Act, 1955, by a more comprehensive Act so
as to bring with its ambit the unlawful possession of goods entrusted to the
Railways as common carriers and to make the punishment for such offences more
deterrent. It is also proposed to invest powers of investigation and prosecution
of offences relating to Railway Property in the Railway Protection Force in the
same manner as in the Excise and Customs." (emphasis added) 187 From what
has been quoted above, it is clear that the main purpose of passing the 1966
Act was to "invest powers of investigation and prosecution" of
offences relating to railway property in the RPF "in the same manner as in
the Excise and Customs".
We will advert to this point later. Suffice
it to say here that in view of the aforesaid object of enacting the 1966 Act.
the decisions of this Court on the question as to whether an Excise
officer/Customs officer is a "Police officer", within the purview of
section 25, Evidence Act, or section 162, Criminal Procedure Code, assume
analogical importance for the purpose of deciding the precise question before
us.
The various clauses of section 2 of the 1966 Act
contain definitions. Clause (c) defines "officer of the Force" to
mean "an officer of and above the rank of Assistant Sub-Inspector
appointed to the Force and includes a superior officer." The definition of
"railway property" in clause (d) has been expanded so as to include
goods entrusted to the Railway for carriage or transport, belonging to another
person.
Section 3 provides:
"Whoever is found. Or is proved to have
been, in possession of any railway property reasonably suspected of having been
stolen or unlawfully obtained shall, unless he proves that the railway property
came into his possession lawfully be punishable-(a) for the first offence with
imprisonment for a term which may extend to five years, or with fine, or with
both and; in the absence of . special and adequate reasons to be mentioned in
the judgment of the Court, such imprisonment shall not be less than two years
and such fine shall not be less than two thousand rupees; and (b) for the
second or a subsequent offence, with imprisonment for a term which may extend
to five years and also with fine and in the absence of special and adequate
reasons to be mentioned in the judgment of the Court such imprisonment shall
not be less than two years and such fine shall not be less than two thousand
rupees".
It will be seen that if any person is found
or proved to be in possession of any 'railway property', which is reasonably
suspected of having been stolen or unlawfully obtained, the burden shall shift
on to that person to prove his innocence, that is to say, to establish that he
came into possession of the 'railway property' lawfully. Section 4 provides
punishment for persons wilfully conniving at an offence under the provisions of
this Act.
188 Section 5 says: "Notwithstanding
anything contained in the Code of Criminal Procedure, 1898, an offence under
this Act shall not be cognizable".
It may be noted that in spite of provision in
the Code of Criminal Procedure to the contrary, offences under this Act have
been made non cognizable and, as such, cannot be investigated by a police
officer under the Code. It follows that the initiation of prosecution for an
offence inquired into under this Act can only be on the basis of a complaint by
an officer of RPF and not on the report of a police officer under section
173(4) of the Criminal Procedure Code, 1898.
Section 6 gives powers to any superior
officer or member of the Force to arrest without an order from a Magistrate and
without a warrant, any person who has been concerned in an offence punishable
under this Act, or against whom a reasonable suspicion existed of his having
been so concerned.
Section 7 of the Act provides that the
procedure for investigation of a cognizable offence has to be followed by the
officer before whom the accused Person is produced.
Reading section 7 of the 1966 Act with that
of section 14 of the 1957 Act, it is clear that while in the case of a person
arrested under section 12 of the 1957 Act the only course open to the superior
officer or member of the Force was to make over the person arrested to a police
officer, in the case of a person arrested for a suspected offence under the
1966 Act, he is required to be produced without delay before the nearest
officer of the Force, who shall obviously be bound (in view of Article 22(1) of
the Constitution) to produce him further before the Magistrate concerned.
Section 8 of the 1966 Act is new. It provides
for an inquiry to be made against the arrested persons. According to it, when
any person is arrested by an officer of the Force for an offence punishable
under this Act or is forwarded to him under section 7, he shall proceed to
inquire into the charge against such person. It is to be noted that such power
of inquiry, has been conferred on an officer of the Force, although he is not
an officer in-charge of a police station as envisaged by section 173 of the
Code of Criminal Procedure, Sub-section (2) of this section confers on the
officer of the Force "the same powers" for the purpose of the inquiry
under sub-section (1) and subject to the same provisions "as the officer
in-charge of a police station may exercise and is subject under the Code of.
Criminal Procedure, 1898 when investigating a
cognizable case." Then there is a proviso which says:
189 "Provided that- (a) if the officer
of the Force is of opinion that there is sufficient evidence or reasonable
ground of suspicion against the accused person, he shall either admit him to
bail to appear before a Magistrate having jurisdiction in the case, or forward
him in custody to such Magistrate;
(b) if it appears to the officer of the Force
that there is not sufficient evidence or reasonable ground of suspicion against
the accused person, he shall release the accused person on his executing a
bond, with or without sureties as the officer of the Force may direct, to
appear, if and when so required, before the Magistrate having jurisdiction, and
shall make a full report of all the particulars of the case to his official
superior." Section 9 gives powers to an officer of the Force to summon
persons to give evidence and produce documents, or any other thing in any
inquiry for any of the purposes of this Act.
Sub-sections (3) and (4) provide:
"(3) All persons, so summoned, shall be
bound to attend either in person or by an authorised agent as such officer may
direct; and all persons so summoned shall be bound to state the truth upon any
subject respecting which they are examined or make statements and to produce
such documents and other things as may be required:
Provided that the exemption under section 132
and 133 of the Code of Civil Procedure, 1908, shall be applicable to
requisitions for attendance under this section." "(4) Every such
inquiry as aforesaid shall be deemed to be a 'judicial proceeding' within the
meaning of section 193 and section 228 of the Indian Penal Code." Section
10 enables an officer of the Force, having reason for the requisite belief to
apply for a search warrant to the Magistrate. Section 11 provides that searches
and arrests shall be in accordance with the provisions of the Code.
Section 14 makes it clear that the provisions
of the Act shall override all other laws. This means that if there is anything
in the 1966 Act which is inconsistent with the Code, then on that point, the
1966 Act will prevail and the application of the Code pro tanto will be
excluded. The most important example of such exclusion, as already noticed, is
to be found in section 5 of the 1966 Act which makes as offence under this Act
non-cognizable, notwithstanding anything in the Code. This clearly shows that
the provisions of the Code cannot 190 proprio vigore apply to an enquiry
conducted under section 8(1) of the 1966 Act by an officer of the Force. Further,
section 6 of the 1966 Act empowers an officer or member of the Force to arrest
without a warrant and without an order of the Magistrate any person concerned,
or reasonably suspected of being concerned in an offence under the 1966 Act.
This again is contrary to the scheme and content of the Code which must give
way to the 1966 Act in this matter.
The third material aspect in which an inquiry
under the 1966 Act, differs from investigation under the Code, is to be found
in Section 9(3) where under persons summoned to, appear in the inquiry are
expressly mandated to state the truth. In contrast with this, Section 160 of
the Code does not expressly bind persons examined in Police investigation, to
state the truth. The inquiry under Section 8(1) of the 1966 Act in view of
Section 9(4) shall be deemed to be a judicial proceeding for the purpose of
Sections 193 and 228 of the Penal Code. But a police investigation under
Section 160 of the Code does not partake of the character of a judicial
proceeding for any purpose and a witness examined during such investigation
cannot be prosecuted under Section 193, Penal Code.
The fourth important aspect in which the
power and duty of an officer of the RPF conducting an inquiry under the 1966
Act, differs from a police investigation under the Code, is this Sub-section
(3) of Section 161 of the Code says that the police officer may reduce into
writing any statement made to him in the course of investigation.
Section 162(1), which is to be read in
continuation of Section 161 of the Code, prohibits the obtaining of signature
of the person on his statement recorded by the investigating officer. But no
such prohibition attaches to statements recorded in the course of an inquiry
under the 1966 Act; rather, from the obligation to state the truth under pain
of prosecution enjoined by Section 9(3) and (4), it follows as a corollary,
that the officer conducting the inquiry may obtain signature of the person who
made the statement.
Fifthly, under the provision to sub-section
(1) of Section 162 of the Code, oral or recorded statement made to a police
officer during investigation may be used by the accused, and with the
permission of the Court, by the prosecution to contradict the statement made by
the witness in Court in the manner provided in Section 145, Evidence Act, or
when the witness' statement is so used in cross examination, he may be
reexamined if any explanation is necessary. The statement of a witness made to
a police officer during investigation cannot be used for any other purpose,
whatever, except of course 191 when it falls within Sections 32 or 27 of he
Evidence Act.
The prohibition contained in Section 162
extends to all statements, confessional or otherwise during a police
investigation made by any person whether accused or not, whether reduced to
writing or not, subject to the proviso.
In contrast with the Code, in the 1966 Act,
there is no provision analogous to the proviso to Section 162(1) of the Code,
which restricts or prohibits the use of a statement recorded by an officer in
the course of an inquiry under Sections 8 and 9 of the Act.
Sixthly, the primary duty of a member/officer
of RPF is to safeguard and protect railway property. Only such powers of arrest
and inquiry have been conferred by the 1966 Act on members of RPF as are
necessary and incidental to the efficient and effective discharge of the basic
duty of watch and ward. Unlike a police officer who has a general power under
the Code to investigate all cognizable cases, the power of an officer of the RPF
to make an inquiry is restricted to offences under the 1966 Act.
Last but not the least, under Section 190 of
the Code, a Magistrate is empowered to take cognizance of an offence only in
three ways, namely, (a) "upon receiving a complaint of facts which
constitute an offence; (b) upon a report in writing of such facts made by any
police officer, and (c) upon information received from any person other than a
Police officer, or upon his own knowledge or suspicion, that such offence has
been committed". The 'report' mentioned in clause (b), includes the report
made by a police officer under Section 173 after completing investigation under
Chapter XIV of the Code. Section 173, in terms makes is clear that the duty of
making a report there under on completion of the investigation to the
Magistrate, is that of the officer-in-charge of the police station. Such a
report shall include the opinion of the police officer as to the result of the
investigation. The formation of such opinion is the final step in the investigation
and that final step is to be taken by the police officer in charge of the
station and by no other authority (Abhinandan Jha v. Dinesh Mishra). An officer
of the RPF making an inquiry under the 1966 Act, cannot, by any stretch of
imagination, be called an "officer-in-charge of a Police Station"
within the meaning of Sections 173 and 190(b) of the Code. The made of
initiating prosecution by submitting a report under Section 173 read with
clause (b) of Section 190 of the Code is, therefore, not available to an
officer of the RPF who has completed an inquiry into an offence under the 1966
Act.
The only mode of initiating prosecution of
the 192 person against whom he has successfully completed the inquiry,
available to an officer of the RPF, is by making a complaint under Section
190(1)(a) of the Code to the Magistrate empowered to try the offence. That an
officer of the Force conducting an inquiry under Section 8(1) cannot initiate
proceedings in court by a report under Sections 173/190(1)(b) of the Code, is
also evident from the provisos to sub-section (2) of Section 8 of the 1966 Act.
Under proviso (a), if such officer is of opinion that there is sufficient
evidence or reasonable ground of suspicion against the accused, he shall either
direct him (after admitting him to bail) to appear before the Magistrate having
jurisdiction or forward him in custody to such Magistrate. Under proviso (b),
if it appears to the officer that there is no sufficient evidence or reasonable
ground of suspicion against the accused, he shall release him on bond to appear
before the Magistrate concerned "and shall make a full report of all the
particulars of the case to his superior officer". Provisos (a) and (b) put
it beyond doubt that where after completing an inquiry, the officer of the
Force is of opinion that there is sufficient evidence or reasonable ground of
suspicion against the accused, he must initiate prosecution of the accused by
making a complaint under Section 190(1) (a) of the Code to the Magistrate
competent to try the case.
From the comparative study of the relevant
provisions of the 1966 Act and the Code, it is abundantly clear that an officer
of the RPF making an inquiry under Section 8(1) of the 1966 Act does not
possess several important attributes of an officer-in-charge of a police
station conducting an investigation under Chapter XIV of the Code. The
character of the 'inquiry' is different from that of an 'investigation' under
the Code. The official status and powers of an officer of the Force in the matter
of inquiry under the 1966 Act differ in material aspects from those of a police
officer conducting an investigation under the Code.
The ground is now clear for noticing the
rulings cited at the Bar. In State of Punjab v. Barkat Ram (ibid), the question
was whether a Customs officer can be regarded as a 'police officer' within the
purview of Section Evidence Act.
This decision was rendered by a Bench of
three learned Judges. The judgment of the Court was delivered by majority
(consisting of Raghubar Dayal and J.L. Kapur JJ.). Subba Rao J. (as he then was
wrote a dissenting opinion. The view taken by the Court Majority was to the
effect:
"that the powers which the police
officers enjoy are powers for the effective prevention and detection of crime
in order to maintain law and order. Although the expression 'police
officer" has to be construed in a wide and popular sense, yet it has not
193 so wide a meaning as to include officers interested in the duty of
detecting and preventing smuggling and similar offences with the object of
safeguarding the levying and recovery of Customs duties. He is more concerned
with the goods and customs duty than with the offender. The duties of customs
officers are very much different from those of police officers and their possessing
certain powers, which may have similarity with those of police officers, for
the purpose of detecting the smuggling of goods and the persons responsible for
it, would not make them police officers. Merely because similar powers in
regard to the detection of infraction of Customs laws have been conferred on
officers of the Police is not a sufficient ground for holding them to be police
officers within the purview of Section 25 of the Evidence Act. The Customs
officers, when they act under the Sea Customs Act to prevent the smuggling of
goods by imposing confiscation and penalties, act judicially. The Police
officers never act judicially. Hence, a Customs officer either under the Land
Customs Act. 1924, or under the Sea Customs Act, 1878, is not a police officer
for the purpose of Section 25, Evidence Act." In his dissenting opinion,
Subba Rao J., held that Section 25, Evidence Act was enacted to subserve a high
purpose and that is to prevent the police from obtaining confession by force,
torture or inducement. The salutary principle underlying the Section would
apply equally to other officers, by whatever designation they may be known, who
have the power and duty to detect and investigate into crimes and is for that
purpose in a position to extract confessions from the accused It is not the
garb or the designation under which the officer functions that matters, but the
nature of the power he exercises or the character of the function he performs,
is decisive. The question therefore, in each case is, does the officer under a
particular Act substantially exercise the powers and discharge the duties of
prevention and detection of crime? If he does, he will be a police officer. The
learned Judge quoted with approval the view of Balakrishna Ayyar, J. in
Paramasivam's case that if the officer's powers and duties are substantially
those of a police officer, but are confined to a particular extent of territory
or to a particular subject-matter he will be a police officer only in respect
of that territory or that subject matter. On this reasoning, Subba Rao J. held
that a Customs officer is a police officer qua his police functions.
The next case is Raja Ram Jaiswal (ibid)
decided by a three-Judge Bench. There, the question was, whether an Excise
officer 194 exercising the power of investigation under the Bihar and Orissa
Excise Act, 1915, is a 'police officer' within the meaning of Section 25,
Evidence Act, Mudholkar, J. speaking for himself and Subba Rao, J., answered
this question in the affirmative. What the majority held in that case may be
summed up as under:
The test for determining whether a person is
a "police officer" for the purpose of Section 25, Evidence Act would
be whether the powers of a police officer which are conferred on him or which
are exercisable by him because he is deemed to be an officer-in-charge of a
police station establish a direct or substantial relationship with the
prohibition enacted by Section 25, Evidence Act, that is, the recording of a
confession. In other words, whether the powers conferred on the Excise officer
under the Act are such as would tend to facilitate the obtaining by him of a confession
from a suspect delinquent. If they do, then it is unnecessary to consider the
dominant purpose for which he is appointed or the question as to what other
powers he enjoys.
It was further held that unlike the Customs
officer on whom are conferred by the Sea Customs Act, 1878, powers of a limited
character, which are analogous to those conferred on police officers, are not
by themselves sufficient to facilitate the obtaining by him of a confession. It
is the possession of these powers which enables police officers and those who
are deemed to be police officers to exercise a kind of authority over the
persons arrested which facilitate the obtaining from them statements which may
be incriminating to the persons making them. The law allows the police officer
to obtain such statements with a view to facilitate the investigation of the
offences. But, it renders them inadmissible in evidence for the obvious reason
that a suspicion about voluntariness would attach to them.
It is the power of investigation which
establishes a direct relationship with the prohibition enacted in Section 25.
Therefore, where such a power is conferred
upon an officer, the mere fact that he possesses some other powers under
another law would not make him any the less a police officer for the purposes
of Section 25. Hence, a confession made by an accused under the Bihar and
Orissa Act, recorded by an Excise Inspector who is empowered to investigate any
offence under the Act, is inadmissible by reasons of the provisions of Section
25 of the Evidence Act.
Raghubar Dayal, J., however, expressed a
contrary opinion. He held that the Excise Inspectors empowered by the State
Government under Section 77(2) of the Bihar Act, are not 'police officers'
within the meaning of Section 25 of the Evidence Act and that the aforesaid
officers cannot be treated to he police officers for the purposes of Section
162 of the Code of Criminal Procedure, Section 162 does not 195 confer any
power on a police officer. It deals with the use which can be made of the
statements recorded by a police officer carrying out investigation under
Chapter XIV of the Code. The investigation which the aforesaid Excise officer
conducts is not under Chapter XIV of the Code, but is under the provisions of
the Act and therefore, this is a further reason for non-applicability of
Section 162 of the Code to any statements made by a person to an Excise officer
during the course of his investigating an offence under the Act.
Although in Raja Ram Jaiswal's case, the
majority judgment distinguished the earlier decision in Barkat Ram's case on
the ground that therein, the question whether officers of departments other
than the police on whom powers of an officer-in-charge of a police station
under clause 14 of the Code of Criminal Procedure are conferred are police
officers or not for the purpose of Section 25, Evidence Act, was left open and
undecided, yet the fact remains that some of the criteria adopted by the majority
in Barkat Ram's case in arriving at the decision they did, in a Customs
officer's case was rejected and the test indicated by Subba Rao, J. in his
minority judgment was substantially approved.
Be that as it may, on facts, the
distinguishing feature of Raja Ram Jaiswal's case was that under the Bihar
Excise Act, the powers of an officer-in-charge of a Police Station were
expressly conferred on the Excise officer concerned in respect of the area to
which he was appointed.
The question whether a Deputy Superintendent
of Customs and Excise was a 'police officer' within the meaning of Section 25,
Evidence Act, again came up for consideration before a Constitution Bench in
Badku Joti Savant's case, ibid., Wanchoo, J. who delivered the unanimous
opinion of the Bench, answered this question (at page 701), thus:
"There has been difference of opinion
among the High Courts in India as to the meaning of the words "police
officer" used in Section 25 of the Evidence Act. One view has been that
those words must be construed in a broad way and all officers whether they are
police officers properly so-called or not would be police officers within the
meaning of those words if they have all the powers of a police officer with
respect to investigation of offences with which they are concerned. The leading
case i support of this view is Nanoo Sheikh Ahmed v. Emperor. This view
approved by Subba Rao J. in his minority judgment in Barkat Ram's case). The
other view which may be called the 196 narrow view is that the words "police
officer" in Section 25 of the Evidence Act mean a police officer properly
so-called and do not include officers of other departments of government who
may be charged with the duty to investigate under special Acts special crimes
thereunder like excise offences or customs offences, and so on. The leading
case in support of this view is Radha Kishun Marwari v. King-Emperor. The other
High Courts have followed one view or the other, the majority being in favour
of the view taken by the Bombay High Court...... We shall proceed on the
assumption that the broad view may be accepted and that requires an examination
of the various provisions of the Act to which we turn now.... (After examining
some provision of the Central Act 1 of 1944, the judgment proceeded)".
"It is urged that under sub-section (2)
of Section 21 a Central Excise officer under the Act has all the powers of an
officer-in charge of a police station under Chapter XIV of the Code of Criminal
Procedure and therefore he must be deemed to be a police officer within the
meaning of those words in Section 25 of the Evidence Act. It is true that
sub-section (2) confers on the Central Excise officer under the Act the same
powers as an officer-in-charge of a police station has when investigating a
cognizable case; but this power is conferred for the purpose of sub-section (1)
which gives power to a Central Excise officer to whom any arrested person is
forwarded to inquire into the charge against him. Thus under section 21 it is
the duty of the Central Excise officer to whom an arrested person is forwarded
to inquire into the charge made against such person. Further under proviso (a)
to sub-section {2) of section 21 if the Central Excise officer is of opinion
that there is sufficient evidence or reasonable ground of suspicion against the
accused person, he shall either admit him to bail to appear before a Magistrate
having jurisdiction in the case, or forward him in custody to such Magistrate.
It does not however appear that a Central Excise officer under the Act has
power to submit a charge-sheet under Section 173 of the Code of Criminal
Procedure. Under Section 190 of the Code of Criminal Procedure, a Magistrate
can take cognizance of any offence either (a) upon receiving a complaint of
facts which constitute such offence, of (b) upon a report in writing of such
facts made by any police officer, or (c) upon information received from any
person other than a police officer or upon his own knowledge or suspicion, that
such offence has been committed.
197 police officer for purposes of clause (b)
above can in our opinion only be a police officer properly so-called as the
scheme of the Code of Criminal Procedure shows and it seems therefore that a
Central Excise officer will have to make a complaint under clause (a) above if
he wants the Magistrate to take cognizance of an offence, for example, under
Section 9 of the Act. Thus though under sub-section (2) of Section 21 of the
Central Excise officer under the Act has the powers of an officer-in-charge of
a police station when investigating a cognizable case that is for the purpose
of his inquiry under sub-section (1) of Section 21." The Court then
distinguished Raja Ram Jaiswal's case, thus:
"Section 21 (of the Central Excises and
Salt Act No. 44) is in terms different from Section 78(3) of the Bihar and
Orissa Excise Act, 1915, which came to be considered in Raja Ram Jaiswal's
case, and which provided in terms that "for the purposes of Section 156 of
the Code of Criminal Procedure, 1898, the area to which an excise officer
empowered under Section 77, Sub-section (2), is appointed shall be deemed to be
a police station, and such officer shall be deemed to be the officer-in-charge
of such station". It, therefore, cannot be said that the provision in
Section 21 is on par with the provision in Section 78(3) of the Bihar and
Orissa Excise Act. All that Section 21 provides is that for the purpose his
inquiry, a Central Excise officer shall have the powers of an officer-in-charge
of a police station when investigating a cognizable case. But even so it
appears that these powers do not include the power to submit a charge-sheet
under Section 173 of the Code of Criminal Procedure, for unlike the Bihar and
Orissa Excise Act, the Central Excise officer is not deemed to be an officer-in-charge
of a police station." On the above reasoning, the Court concluded that
"mere conferment of powers of investigation into criminal offences under
Section 9 of the Act does not make the Central Excise officer a police officer
even in the broader view mentioned above".
Following the decisions in Punjab State v.
Barkat Ram (ibid), and Badku Joti Savant v. Mysore State (ibid), a Constitution
Bench of this Court, in Ramesh Chandra v. State of West Bengal (ibid),
reiterated that the test for determining whether an officer of customs is to be
deemed a police officer is whether he is invested with all the powers of a
police officer qua investigation of an offence, including the power to submit a
report under Section 173, Code of Criminal Procedure. Applying this test, the
Court held that since a Customs officer exercising power to make an inquiry
cannot submit a report under Section 198 173 of the Code, he is not a police
officer within the meaning of Section 25 of the Evidence Act.
Again in Illias v. Collector of Customs, this
Court held that although a Customs officer under the Customs Act 1962, has been
invested with many of the powers similar to those exercisable by a police
officer under Chapter XIV of the Code-which he did not have under the old
Act-yet he is not empowered to file a chargesheet under Section 173 of the Code
and therefore, he cannot be regarded as a "police officer" within the
meaning of Section 25, Evidence Act.
Shri Garg tried to distinguish these cases on
the ground that they relate to Customs officers or Excise officers whose
primary duties are to collect and prevent evasion of revenues, and that some of
the powers of a police officer are conferred on them merely for the effective
discharge of their duties as revenue officers. It is submitted that the members
of the RPF are not revenue officers and their duties are confined to the
protection of railway property, and prevention, detection and investigation of
crimes relating to 'railway property'.
Relying on the decision in Raja Ram Jaiswal's
case, it is urged that the real test to be applied for determining this
question, is, whether the police powers conferred on an officer of the RPF are
such as would tend to tempt or facilitate the obtaining by him a confession
from a person suspected of the commission of an offence under the 1966 Act. It
is argued that since an officer of the RPF conducting an inquiry has been
invested qua 'railway property' with almost all the powers or an
officer-in-charge of a Police Station making an investigation under Chapter XIV
of the Code, this test is amply satisfied to hold that he is a 'police officer'
within the meaning of Section 25 of the Evidence Act. At one stage, it was
contended by Shri Garg that it could be spelled out from Section 8(2) of the
1966 Act that an officer of the Force had the power to present a charge-sheet
under Section 173 of the Code, also.
In the alternative, it was submitted that the
mere fact that an officer of the Force could initiate prosecution only by
filing a complaint and not by making a report under Section 173 of the Code,
was immaterial in regard to the satisfaction of This test, if, in fact, he had
been invested with all other powers of investigation exercisable by a police
officer under the Code, qua offences under the 1966 Act.
Prima facie there is much to be said for the
reasoning advanced by the learned counsel for the appellant, but as a matter of
judicial discipline we cannot deviate from the ratio of Punjab State v. Barkat
199 Ram and Badku Joti Savant's case, and the primary test enunciated therein
for determining this question. Indeed, we are bound by the decision in State of
U.P. v. Durga Prasad (ibid) which, following the ratio of the aforesaid cases,
has held that an officer of the RPF conducting an inquiry under Section 8(1) of
the 1966 Act, cannot be equated with an officer-in-charge of a Police Station
making an investigation under Chapter XIV of the Code.
It may be recalled that the primary test
evolved in Badku Joti Savant's case by the Constitution Bench, is:
Whether the officer concerned under the
special Act, has been invested with all the powers exercisable by an officer-
in-charge of a Police Station under Chapter XIV of the Code, qua investigation
of offences under that Act, including the power to initiate prosecution by
submitting a report (chargesheet) under Section 173 of the Code. In order to
bring him within The purview of a 'police officer' for the purpose of Section
25. Evidence Act, it is not enough to show that he exercises some or even many
of the powers of a police officer conducting an investigation under the Code.
Nor is the ratio of the aforesaid decisions
inapplicable merely because they related to a Customs officer or an Excise
officer, and not to an officer of the RPF. The factual premises on which the
ratio of Badku Joti Savant's rests were substantially analogous to those of the
instant case. That is to say, the powers of arrest, inquiry and investigation
conferred on the Central Excise officers under Act 1 of 1944 (which was under
consideration in that case) are very similar to those with which an officer of
the RPF is invested under the 1966 Act. Under Section 13 of that Act of 1944,
any Central Excise officer duly empowered by the Central Government in this
behalf can arrest any person whom he has reason to believe to be liable to
punishment.
'Section 18 provides that all searches made
under that Act or any rules made there under shall be carried out in accordance
with the provisions of the Code of Criminal Procedure, 1898. Section 19 of that
Act lays down that every person arrested under the Act shall be forwarded
without delay to the nearest Central Excise officer empowered to send person so
arrested to a Magistrate, or, if there is no such Central Excise officer within
a reasonable distance, to the officer-in-charge of the nearest police station.
Section 21 of the Act provides:
"(1) When any person is forwarded under
Section 19 to a Central Excise officer empowered to send persons so arrested to
a Magistrate, the Central Excise officer shall proceed to inquire into the
charge against him.
200 (2) For this purpose the Central Excise
officer may exercise the same powers and shall be subject to the same
provisions as the officer-in-charge of a police station may exercise and is
subject to under the Code of Criminal Procedure, 1898, when investigating a
cognizable case." It will be seen that these provisions in Sections 13,
18, 19 and 21 of the Central Act I of 1944, substantially correspond to the
provisions in Sections 6, 7, 8 etc. Of the 1966 Act, which we have already
noticed It will bear repetition that sub-section 12) of section 8, under which
an officer of the Force conducting an inquiry may exercise the same powers as
an officer-in-charge of a police station investigating a cognizable case under
the Code, is in pari materia with sub-section (2) of Section 21 of Act 1 of
1944.
It may be recalled that in the objects and
Reasons of the Bill, which was enacted as 1966 Act, it was stated that this
measure invests "powers of investigation and prosecution of offences
relating to Railway Property in the Railway Protection Force in the same manner
as in the Excise and Customs". The 1966 Act thus brings the status of
officers of the RPF in the matter of inquiry, investigation and prosecution of
offences under the Act substantially at par with that of an Excise officer
under the Central Act 1 of 1944 and that of a Customs Officer under the Customs
Act, 1962. The ratio of all the decisions noticed earlier, therefore, applies
in full force to the case of an officer of the RPF making an inquiry into an
offence under the 1966 Act.
In State of U.P. v. Durga Prasad (ibid),
after carefully examining and comparing the powers of arrest, inquiry and
investigation of an officer of the Force under the 1966 Act with those of a
police officer under he Code, it was pointed out that such an officer of the
RPF does not possess all the attributes of an officer-in-charge of a police
station investigating a case under Chapter XIV of the Code. He possesses but a
part of those attributes limited to the purpose of holding the inquiry under
the Act. On these premises, it was held that an officer of the RPF making an
inquiry under the 1966 Act, cannot be equated with an investigating police officer.
In reaching this conclusion, Chandrachud, J. (as he then was), speaking for the
Court, and appears to have applied the same test which was adopted in Badku
Joti Savant's case, when he observed:
"The right and duty of an investigating
officer to file a police report or a charge-sheet on the conclusion of
investigation is the hallmark of an investigation under the Code. Section
173(1)(a) of 201 the Code provides that as soon as the investigation is
completed the officer-in-charge of the police station shall forward to a
Magistrate empowered to take cognizance of the offence on a police report, a
report in the form prescribed by the State Government. The officer conducting
an inquiry under Section 8(1) cannot initiate court proceedings by filing a
police report." The decision in Raja Ram Jaiswal's case, on which Shri
Garg relies, was distinguished, as was done in Badku Joti Savant's case, on the
ground that Jaiswal's case involved the interpretation of Section 78(3) of the
Bihar and Orissa Excise Act, 1915.
In the light of the above discussion, it is
clear that an officer of the RPF conducting an enquiry under Section 8(1) of
the 1966 Act has not been invested with all the powers of an officer-in-charge
of a police station making an investigation under Chapter XIV of the Code.
Particularly, he has no power to initiate prosecution by filing a charge- sheet
before the Magistrate concerned under Section 173 of the Code, which has been
held to be the clinching attribute of an investigating 'police officer'. Thus,
judged by the test laid down in Badku Jyoti Savant's, which has been
consistently adopted in the subsequent decisions noticed above, Inspector
Kakade of the RPF could not be deemed to be a 'police officer' within the
meaning of Section 25 of the Evidence Act, and therefore, any confessional or
incriminating statement recorded by him in the course of an inquiry under
Section 8(1) of the 1966 Act, cannot be excluded from evidence under the said
section.
This takes us to the second question.
Question II The main contention of Shri Garg
is that any confessional or incriminating statements recorded by an officer of
the Force in the course of an inquiry under section 8(1) of the 1966 Act,
cannot be used as evidence against the appellant in view of the constitutional
ban against "compelled testimony" imposed by Article 20(3) of the
Constitution. The argument is that as soon as a person is arrested by an
officer of the Force on a suspicion or charge of committing an offence
punishable under the 1966 Act, he stands in the character of a "person
accused of an offence".
That being the case-proceeds the argument-a
statement made by such an accused person to an officer of the RPF making an
inquiry against him can never be said to be voluntary, being subject to a legal
compulsion under Section 9(3) of the 1966 Act to state the truth 202 upon any
subject respecting which he is examined even if such state of might incriminate
him. On these premises it is maintained that both the conditions necessary for
attraction of the ban in Article 20(3) of the Constitution exist in the case of
such statements.
In this connection, Shri Garg has referred to
the dissenting judgment of Subba Rao, J. in Barkat Ram (ibid);
Kathi Raning Rawat v. The State of
Saurashtra; K. Joseph Augusthi & Ors. v. M.A. Narayanan; Mohamed Dastagir
v. The State of Madras; Bhagwan Das v. Union of India; Ramanlal Bhogilal Shah
& Anr. v. D.K. Guha & Ors.; M.P. Sharma v. Satish Chandra; Smt. Nandini
Satpathy v. P.L. Dani & Anr.;
and In re The Special Courts Bill.
As against this, Mr. Nain, appearing for the
respondent State, submits that the conditions necessary for the attraction of
the ban in Article 20(3) do not exist in the instant case, because before the
filing of the complaint in the Court, the appellant was not a "person
accused of an offence". It is further urged that the compulsion
contemplated by Clause (3) of Article 20 means "physical or mental
compulsion" and not compulsion of law to state the truth; that freedom to
tell lies is not within the protection of this clause. It was nowhere alleged
that the confessional or incriminating statements in question were extorted by
the RPF officer under physical duress, threat, inducement or mental torture. It
is added that in any case, it is a question of fact to be established by
evidence that any such compulsion was used in obtaining the incriminating
statements.
Clause (3) of Article 20 of the Constitution
reads, thus:
"No person accused of any offence shall
be compelled to be a witness against himself." An analysis of this clause
shows three things: Firstly, its protection is available only to a "person
accused of any offence". Secondly, the protection is against compulsion
"to be a witness". Thirdly, this protection avails "against
himself".
It follows that if any of these ingredients
does not exist, this clause (3), will not be attracted. Keeping this in mind,
it will be appropriate to concentrate on the first point, as to whether during
the inquiry 203 under Section 8 of the 1966 Act when the appellant made the
incriminating statement in question, he was a "person accused of any
offence" within the contemplation of Article 20(3).
In M. P. Sharma v. Satish Chandra (ibid)
which is a decision by a seven Judge Bench of this Court, it was held that
determination of this issue will depend on whether at the time when the person
made the self-incriminatory statement, a formal accusation of the commission of
an offence had been made against him. "Formal accusation" is
ordinarily brought into existence by lodging of an F.I.R. Or a formal complaint
to the appropriate authority or court against the specific individual, accusing
him of the commission of a crime which, in the normal course, would result in
his prosecution. It is only on the making of such formal accusation that clause
(3) of Article 20 becomes operative covering that individual with its
protective umbrella against testimonial compulsion.
The interpretation placed by the Court in M.
P. Sharma's case. On the phrase "person accused of any offence" used in
Article 20(3) was reiterated in Bhagwan Das v. Union of India (ibid) was
reaffirmed in Raja Narayanlal Bansilal v. Maneck Phiroz Mistry & Anr. Again,
in the State of Bombay v. Kathi Kalu Oghad & Ors; one of the propositions
enunciated by the Court was, that to bring a statement within the prohibition
of Article 20(3), the person accused must have stood in the character of an
accused person at the time he made the statement. It is not enough, that he
should become an accused, any time after the statement has been made. The same
proposition was reiterated by Gajendragadkar C.J. in Joseph Augusthi (ibid),
and again by the Constitution Bench in Ramesh Chand Mehta's (ibid). In the
instant case, at the time when the alleged incriminating statement was made before
the officer of the RPF, no formal complaint in regard to the commission of an
offence had been filed against him in Court, nor had any F.I.R. been lodged
with the Police, specifically accusing the appellant or the author of that
statement of the commission of an offence. It is, therefore, manifest that at
the material time the author of the self-incriminatory statements in question,
did not fulfill the character of a "person accused of an offence"
within the meaning of Article 20(3).
The last authority to be noticed in regard to
the interpretation of the phrase "person accused of any offence", is
Ramanlal Bhogilal Shah's case (ibid). The petitioner Ramanlal Bhogilal Shah was
arrested under Section 19B of the Foreign Exchange Act. The grounds 204
purportedly served on him under sub-section (1) of Section 19B for the offence
under Section 4(2) and Section 22 of the Act, punishable under Section 23, were
elaborate. The question arose whether after these grounds had been served on
the petitioner, it could be said that he was 'a person accused of an offence'
within Article 20(3) of the Constitution. The petitioner was produced before
the Magistrate, who released him on bail. Thereafter, First Information Report
was recorded under Section 154, Criminal Procedure Code, and an order was
obtained from the Magistrate, permitting the investigation to be made under
Section 155(2), Criminal Procedure Code. The Enforcement Officer had examined
the petitioner and put his conclusions in the grounds of arrest which were served
on the petitioner. Under these circumstances, the Court held that the
petitioner was definitely a "person accused of an offence" within the
meaning of Article 20(3) of the Constitution and at any rate, the petitioner
was accused of an offence when the F.I.R. was recorded and therefore, the
summons issued by the Enforcement Directorate would be illegal. At the same
time, it was held that although the petitioner is a 'person accused of an
offence', the only protection that Article 20(3) gave him is that he could not
be compelled to be a witness against himself, but this did not mean that he
need not give information regarding matters which do not tend to incriminate
him. Consequently, the Court did not set aside the summons and held that the
petitioner was bound to appear before the Enforcement Directorate and answer
such questions that did not incriminate him.
To sum up, only a person against whom a
formal accusation of the commission of an offence has been made can be a person
"accused of an offence" within the meaning of Article 20(3). Such
formal accusation may be specifically made against him in an F.I.R. Or a formal
complaint or any other formal document or notice served on that person, which
ordinarily results in his prosecution in court. In the instant case no such
formal accusation had been made against the appellant when his statement(s) in
question were recorded by the RPF Officer.
At the relevant time of making the
self-incriminatory statements in question, therefore, the appellant did not
stand in the character of a person accused of an offence and, as such, the
protection of Article 20(3), will not be available to him. In view of this
finding, we do not think it necessary for the decision of these appeals to go
into the question whether legal compulsion to state the truth such as the one
contained in Section 9(3) of the 1966 Act is, also, a compulsion interdicted by
Article 20(3).
205 In the light of what has been said above,
we would answer the legal proposition (formulated as Question No. II)
propounded by the learned counsel for the appellant, in the negative.
Question No. 3 was not raised or pressed at
the time of arguments in the courts below. We, therefore, refuse to go into
this question and pronounce in regard thereto.
Before we part with this judgment, we may
note here that the learned counsel for the respondent-State has very fairly
stated at the bar, that the State shall have no objection to the supply of
copies of all the relevant documents and statements on which the prosecution intends
to rely, to the accused-appellants in the trial court. In view of this
undertaking we thought it unnecessary to go into the legal aspects of this
question. We will however, add that the prosecution shall also permit the
accused-appellant to inspect the other material that may have been collected by
the inquiry officer, relevant to the charge against the accused-appellant. With
this observation, we would dismiss these appeals (Nos. 208-209 of 1974) and
send the case back to the trial court for further proceedings in accordance
with law. Since the case is already old, the proceedings shall be conducted as
far as possible, from day-to-day on top-priority basis, and disposed of
preferably within three months of the date or which the records are received in
the trial court.
Since the legal questions raised before us in
Special Leave Petition (Crl.) No. 630 of 1977 are the same as in Criminal
Appeals Nos. 208-209 of 1974, and the learned counsel for the petitioners
therein has adopted the arguments of Shri R.K. Garg, appearing for the
appellant in Criminal Appeals Nos. 208-209 of 1974, that Special Leave
Petition, after granting special leave to appeal, will also stand disposed of
by this judgment.
N.V.K. Appeals dismissed.
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