D. Ethiraj Vs.
Secretary to Govt. & Ors.
J U D G M E N T
GANGULY, J.
1.
Leave
granted.
2.
Heard
learned counsel for the parties.
3.
When
the matter was listed on 26th September, 2011, this Court directed learned counsel
for the State to furnish an affidavit stating therein what is the actual period
of sentence undergone by the appellant. However, the affidavit has not been
filed, but learned counsel appearing for the State has filed a statement showing
the period of sentence undergone by the petitioner at different stages and the said
statement has not been denied by the counsel appearing for the petitioner. We
take that statement on record. On a perusal of the same, the following position
is clear:
S.No.
|
From
|
To
|
No.
of days
|
1
|
16.05.1987
|
19.05.1987
|
04
days
|
2
|
14.01.1992
|
24.01.1992
|
11
days
|
3
|
22.11.2002
|
26.02.2003
|
96
days
|
4
|
07.09.2010
|
Till
Date (05.10.2011)
|
1
year 29 days
|
4.
It
is clear from the above table that the appellant had undergone sentence of 1 year
and 140 days as on 5.10.2011.
5.
The
subject matter of challenge in this case is an order passed by the Division Bench
of the High Court dated 25th March, 2011 whereby the High Court has, while referring
to various judgments, by a reasoned order declined the appellant's prayer for having
his case for remission of sentence considered in the light of Government Orders
(Gos) issued by the Government from time to time.
6.
The
crux of the ratio in High Court's judgment is that as the petitioner was on bail
on the date of issuance of various notifications for remission of sentence, his
case for remission cannot be considered.
7.
We
are unable to accept the aforesaid reasoning of the High Court for the reasons
discussed below:
8.
Various
notifications have been issued in connection with remission of sentence by the Government.
Learned counsel appearing for both the parties have relied in support of their case
on a notification being G.O. Ms. No. 279, Dated 23rd February, 1992 issued by the
Government. We set out the said notification since this Court is to interpret the
same in the judgment.
GOVERNMENT
OF TAMIL NADU
ABSTRACT
Prisoners - Remision of
sentence - Special remission on occasion of newly elected Government assuming office
in Tamil Nadu -ordered.
HOME
(PRISON C)
DEPARTMENT
G.O.Ms.NO. 279,
Dated
23.2.92.
ORDER
On the occasion of
the assumption of office of the newly elected Government in Tamil Nadu, the Government
have decided to grant remission to certain classes of prisoners who have been convicted
for various offences by the courts in this State and sentenced to various terms
of imprisonment other than life imprisonment.
2. In exercise of the
powers conferred by Article 161 of the Constitution of India, the Government of
Tamil Nadu hereby remits;
a. In the case of women
who have been sentenced to punishment for offences other than those relating to
murder, robbery and smuggling activities, the whole of the unexpired portion of
the punishment to which they have been sentenced, and
b. In the case of men
who have been sentenced to punishment for various offences other than those relating
to murder; robbery and smuggling activities, six months out of their imprisonment.
3. The special remission
sanctioned above will not be admissible in the cases of civil prisoners and
detenus under the law relating to detention and also in the cases of persons convicted
for offences under Sections 3 to 10 of the Official Secrets Act, 1923, Sections
2 and 3 of the Criminal Law Amendment Act 1961, Sections 121 to 130 of the
Indian Penal Code, Foreigners and Passport Acts and persons convicted by Courts
of criminal jurisdiction of other States.
4. The remission ordered
herein shall be made applicable to those prisoners also who have been convicted
in this State but are undergoing their sentence in the jails of other States or
Union Territories.
5. The remission ordered
herein shall take effect from the 24th February, 1992 namely the birth day of
the Honorable Chief Minister of Tamil Nadu.
(BY
ORDER OF THE GOVERNOR)
K.
MALAISAMY,
SECRETARY
TO GOVERNMENT.
9.
Admittedly
the said notification is still subsisting and the State is bound by the same. The
said notification, as it is clear from its text, was issued in exercise of the
powers conferred by Article 161 of the Constitution of India. The petitioner applied
his case for remission of sentence to be considered under the said notification.
The appellant was convicted by learned District and Sessions Judge, Ooty by judgment
dated 14th January, 1992 in Sessions Case No. 11 of 1989 and sentenced to undergo
three years rigorous imprisonment for an offence under Section 366 read with Section
109, IPC and one year rigorous imprisonment for an offence under Section 119, IPC.
The sentences were however to run concurrently.
10.
On
an appeal being filed by the appellant vide C.A. No. 64 of 1992, the High Court
by its judgment dated 7th June, 2002 dismissed the same confirming the conviction
and sentence of the appellant. The special leave petition preferred by the appellant
in this Court against the said judgment of the High Court came to be dismissed
on 20th July, 2010.
11.
As
a result of the above, the appellant was readmitted in Central Prison, Coimbatore
on 7th September, 2010 and has been undergoing sentence even today.
12.
In
view of the aforesaid admitted facts, the appellant, in our judgment, is entitled
to have his case of remission considered under the aforesaid notification since
he admittedly suffered more than six months of imprisonment prior to the date of
judgment rendered by the High Court on 25th March, 2011, but the High Court,
for the reasons discussed in the judgment, refused to consider the same on the ground
that on the date of issuance of notification for remission of sentence, the
petitioner was on bail.
13.
Mr.
A.L. Somayajee, learned senior counsel appearing for the appellant cited before
us a decision of this Court in Nalamolu Appala Swamy & Ors. Vs. State of Andhra
Pradesh (1989) Supp (2) SCC 192. The learned counsel has drawn our attention to
para 3 of the said judgment and submitted that similar plea was taken by the State
of Andhra Pradesh in that case. Para 3 of the said judgment would show that and
is set out below: "3. In a brief affidavit-in-reply filed by the State, it
has been stated in para 4 as follows: "It is respectfully submitted that the
said GO is not applicable after November 1, 1984 and further the remission can only
be granted to the prisoners who are actually in jail at the time of issuance of
the said GO. The appellants herein were on bail by virtue of the order of this Hon'ble
Court. Since they were not in jail at the time of issuance of the above GO they
cannot claim to be released by applying this GO to them."
14.
Here
also, we find that the G.O. does not speak that in order to get the benefit of remission,
the prisoner must actually be in jail on the date when the G.O. was issued.
Despite the aforesaid clear position settled by this Court and despite the fact
that the same judgment was placed before the High Court, the High Court,
unfortunately, came to a decision which is contrary to the reason given by the aforesaid
three Judge Bench decision of this Court in Nalamolu Appala (supra).
15.
Learned
counsel for the State has made a very strenuous effort to sustain the High
Court's reasoning by referring to two decisions of this Court. First of all, he
has drawn our attention to the decision rendered by this Court in the case of
State of Haryana Vs. Nauratta Singh & Ors. (2000) 3 SCC 514. The facts of
that case are succinctly narrated in the Head Note which is set out below: "The
respondent was acquitted on 5-1-1978 by the trial Court, for the offence under Sections
302/34 IPC. The High Court, although allowed the respondent to remain on bail during
the pendency of appeal, ultimately convicted him on 23-4-1980 under the said provisions.
Consequently, the resopndent surrendered on 7-6-1980. During the pendency of his
appeal before Supreme Court he was again released on bail on 2-8- 1980. The
Supreme Court, ultimately, upheld the conviction and, consequently, he was again
taken to jail on 22-8-1994. In such circumstances, the Punjab and Haryana High Court,
upholding the respondent's contention that his conviction related back to the
date of the trial court's decision, I.e. 5-1-1978, allowed his claim that the period
during which he was on bail (from 5-1-1978 to 7-6-1980 and from 2-8-1980 to
21-8-1994) should be included within the period of his entitlement for
remission. The respondent's claim was based on the instructions issued by the Stae
of Haryana postulating that remission would "be also granted to all the convicts
who were on parole/furlough from the jail on 25-1-1988".
16.
The
Court found that an accused cannot claim the period during which he was on bail
towards his remission. We are in respectful agreement with that interpretation by
this Court in Nauratta Singh. Any other interpretation will render criminal justice
system to a mockery. This Court clarified the same by giving illustration in para
18 of the report in Nauratta Singh, which we set out here: "18. The clear
fallacy of the approach made by the High Court can be demonstrated thorugh an
illustration. An accused was tried for an offence under Section 326 IPC. Durign
trial period he was allowed to remain on bail and the trial prolonged up to, say,
3 years. Finally the court convicted him and sentenced him to imprisonment for three
years. Should not the convicted person go to jail at all on the premise that he
was on bail for three years and is hence entitled to remission of that
period?"
17.
Similar
views have been expressed by this Court in the subsequent decision of Joginder
Singh Vs. State of Punjab & Ors. (2001) 8 SCC 306. In Joginder Singh, the aforesaid
para of Nauratta has been quoted.
18.
We
are in entire agreement with the aforesaid views taken by this Court that if it
is clear from the facts of a given case that during the period the petitioner
was on bail and had not at all suffered any imprisonment, he cannot get the benefit
of remission in respect of that period.
19.
The
same is admittedly not the positon in this case. Here, the appellant had suffered
substantial portion of the period in jail which is more than 17 months. On
this, there is no dispute. In that view of the matter, the appellant's case is covered
by the ratio of the three Judge Bench decision of this Court in Nalamolu Appala
Swamy (supra).
20.
We
are unable to approve the reasoning given by the High Court that the
appellant's case for remission cannot be considered in terms of the said
notification as on the date of the notification, he was on bail. This is a
wrong approach. A prisoner may be on bail on a particular day -- this is just a
fortuitous circumstance. What the Court has to consider is the actual period of
sentence undergone by the prisoner and whether by reason of the period actually
undergone, the prisoner qualifies for remission. We are, therefore, constrained
to set aside the judgment of the High Court.
21.
We
direct the appellant to make a representation afresh praying for remission
attaching a copy of this judgment. In our view, the appellant is entitled to get
his case of remission of sentence considered in accordance with the above mentioned
G.O. We also direct the State to consider the case of the appellant in the
light of the observations made in this judgment and pass an order within a period
of six weeks from the date of receipt of the representation.
22.
The
appeal is accordingly allowed.
.............................J.
(ASOK KUMAR GANGULY)
.............................J.
(GYAN SUDHA MISRA)
NEW
DELHI,
11-10-2011
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