THAKORPRASAD TRIBHOVANDAS PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein is original accused No. 1; and he has filed this criminal revision application against the order of the learned Judicial Magistrate First Class Gandevi committing him to the Court of Sessions Bulsar District at Navsari to stand his trial for the offence punishable under Sec. 406 of the Indian Penal Code. The charge which has been framed in the case against both the accused at the end of the committal proceedings is at Exh. 155 on there cord oft he case and accused No. 1 is alleged to have committed two offences each punishable under sec. 406 of the Indian Penal Code. The facts leading to this criminal revision application may be briefly stated. At Antalia village in Billimora Taluka a private limited company called Arvind Paper Mills is running a factory. Several workmen of this factory have formed a Co-operative Credit Society which is known as the Paper Mills Employees Co-operative Credit Society Limited Antalia Billimora (hereinafter referred to as the Society) The members of the said society are workers and employees of the said Paper Mills. The complainant was one of the members. At the relevant time that is in the years 1964-65 and 1965-66 the present petitioner original accused No. 1 was the Chairman of the said society. Accused No. 2 Bhikhubhai Rambhai Patel was the Secretary and Manager of the said society. Bhikhubhai was working as a paid employee of the society. According to the prosecution case the society had a regular constitution with bye laws etc. and during the two years of 1964-65 and 1960 two amounts of Rs. 15 375 and Rs. 18 61 are alleged to have been embezzled during the respective years. The case commenced on a private complaint by one of the members. Originally all the members of the Managing Committee of the said society were proceeded against but ultimately after the report of investigation was received the learned Magistrate decided to proceed only against accused Nos. 1 and 2 and dismissed the complaint as against the members of the Managing Committee. The learned Magistrate at the end of the committal proceedings found that accused No. 2 Bhikhubhai Rambhai Patel had prima facie embezzled an amount of Rs. 13 530 in the year 1964-65 and further amount of Rs. 17 584 in the year 1965-66. In view of that conclusion of the learned Magistrate it is clear that Bhikhubhai was rightly committed to stand his trial before the Court of Sessions. The learned Magistrate however has observed in paragraph 13 of his judgment that as regards accused No. 1 there was no prima facie evidence to show that he had conspired with accused Bhikhubhai to embezzle money and/or to falsify the account books of the society. He also held that there was no prima facie evidence to show that accused No. 1 had actively abetted accused No. 2 Bhikhubhai in embezzling the money or falsifying the account books of the society The complainant has alleged that accused No. 1 by getting the audited accounts of the year 1964 65 of the society passed and approved at the Annual General Meeting of its members on 30th September 1965 by representing them to be true and correct accounts under his own signature even though he knew them to be false had cheated the members of the society. The learned Magistrate further held that there was nothing in the evidence to show that on 30-9-1965 accused No. 1 was knowing that the audited accounts were false. He therefore held that it could not therefore be said that the accused No. 1 had committed cheating under sec. 415 of the Indian Penal Code or under any other section of the Indian Penal Code. The learned Magistrate then considered that accused No. 1 was admittedly the Chairman of the Managing Committee of the Society during the two years in question and under the bye laws of the society he was bound to carry out certain duties to supervise over and inspect the accounts written by accused No. 2 Bhikhubhai. The learned Magistrate held that accused No. 1 had remained indifferent towards his duties under the constitution of the society and had thus suffered accused No. 2 to commit criminal breach of trust. According to the learned Magistrate accused No. 1 should have dismissed accused No. 2 Bhikhubhai in the year 1964 when he noticed that accused No. 2 had not written books of accounts of the year 1964-65 even though a period of 4y months had already passed since the commencement of the accounting year. On these materials and these considerations the learned Magistrate came to the conclusion that accused No. 1 had willfully suffered accused No. 2 Bhikhubhai to commit criminal breach of trust in respect of the society's moneys in the years 1964-65 and 1965-66 and thereby committed an offence of criminal breach of trust punishable under sec. 406 of the Indian Penal Code.

(2.) With respect to the learned Magistrate he has overlooked that so far as the words willfully suffers occurring in sec. 405 of the Indian Penal Code are concerned the legal position is that the word willfully connotes some intention or knowledge and having knowledge of a criminal act being committed or embezzlement being carried out allowing that state of affairs to continue. In Om Prakash v. State of U. P. A.I.R. 1957 S. C. 458 the Supreme Court has construed words willfully suffers occurring in sec. 405 of the Indian Penal Code and has held that there is an essential difference between allowing a person and willfully suffering a person to do a certain thing. It may be that the word allow can mean allowing by negligence or without any volition on the part of the offender. It may also mean that there is some kind of positive and tacit acquiescence necessary to bring home the offence. Willfully presupposes a conscious action while even by negligence one can allow another to do a thing. In view of this decision of the Supreme Court it is clear that the mere fact that accused No. 1 was negligent in performing his duties under the bye laws or the mere fact that because of his negligence accused No. 2 could embezzle moneys is no ground for holding that accused No. 1 had willfully suffered accused No. 2 to commit the embezzlement. In order to bring home the charge of the offence punishable under sec. 406 of the Indian Penal Code on the ground that the accused concerned had willfully suffered another person to Commit criminal embezzlement it must be established that the accused concerned with deliberate intention and with a conscious action allowed that particular act to be done by the hand of another person.

(3.) In Surendra Nath v. The State A.I.R. 1958 Orissa 194 previous English as well as Indian decisions were considered and the position was summarized as follows: