MOHAMMAD IBRAHIM Vs. B RAMA RAO

JUDGEMENT

(1.) The appellant had filed writ petition No. 205 of 1967 in the High Court of Andhra Pradesh for challenging the order of his reversion from the post of Assistant Engineer to that of a Supervisor. The respondent, who was then an Assistant Secretary to the Government of Andhra Pradesh in the Public Works Department, swore to a counter-affidavit on behalf of the five respondents in the writ petition. He stated in that affidavit, inter alia that grave charges of misbehaviour were made against the appellant by one Miss. G. L. Narayanamma, that the case in regard to those charges was pending in the court of the Eighth City Magistrate, that the appellant's services as an Assistant Engineer were found unsatisfactory since November, 1963 and that the order of reversion was passed because his service record was not satisfactory. The writ petition was dismissed by the High Court but the appellant carried the matter to this Court and on remand, the writ petition eventually succeeded and the order of reversion passed by the Andhra Pradesh Government was set aside by the High Court.

(2.) On January 28, 1970, the appellant filed an application in the High Court praying that orders may be passed under Section 479-A of the Code of Criminal Procedure 1898, directing that the respondent be prosecuted under Section 193 of the Penal Code on the ground that the statements made by him in the counter affidavit were to his knowledge false. The High Court by its judgment dated July 7, 1970 dismissed the application and being aggrieved thereby, the appellant has filed this appeal by special leave.

(3.) Section 479-A of the Code provides, to the extent material, that when any civil court is of the opinion that any person appearing before it as a witness has intentionally given false evidence in any stage of judicial proceeding and that for the eradication of the evils of perjury and in the interest of justice, it is expedient that the witness should be prosecuted for the offence which appears to have been committed by him, the court shall, at the time of delivery of the judgment disposing of the proceedings, record a finding to that effect and may, if it so thinks fit, make a complaint thereof in writing setting forth the evidence which is false. The statements made by the respondent in his counter affidavit in regard to the pendency of the complaint filed by Miss Narayanamma and the appellant's service record are, in their letter and in the literal sense, not true but that is not enough for sanctioning the prosecution. An essential pre-requisite of Section 479A is that the court must form the opinion that the witness had made the statement complained of "intentionally."