DHANPAL SINGH Vs. STATE

JUDGEMENT

(1.) THE petitioner was convicted by a Judicial Magistrate at Karnal of an offence under Section 409 of the Indian Penal Code and was sentenced to rigorous imprisonment for a year and a fine of Rs. 50/- or, in default of payment of fine, to further rigorous imprisonment for one month. His appeal having been dismissed by Shri S. R. Seth. Additional Sessions Judge, Karnal, on the 8th of October, 1968, he has come up in revision to this Court.

(2.) THE facts of this case are now admitted on all hands and are these. The petitioner was attached as a peon to the Tehsil Office at Karnal but was suspended from service. During the period of suspension and between the dates 19th of february, 1965, and 9th of March, 1965, he realised a sum of Rs. 592. 47 from five persons named Qabaz, Jit, Thal Singh, Tola Ram and Dhani Ram, all residents of village Pundrak in Tehsil Karnal, from whom various amounts were due to the Government on account of loans received by them earlier for the purchase of fertilisers. In respect of the amounts (totalling Rs. 592. 47) the petitioner issued receipts to the loanees abovementioned and the same are Exhibits P. W. 8/f. B. D. C, and E respectively. The petitioner, however, did not deposit the money into the treasury and the embezzlement was detected when the notices were issued to the said loanees and they produced the receipts obtained by them from the petitioner before the Tehsildar, Karnal, whereafter the petitioner paid up the amount of Rs. 592. 47 to the Government.

(3.) APART from the question of sentence the only point raised by Shri N. C. Jain, learned counsel for the petitioner, is that the offence involved does not fall within the ambit of Section 409 of the Indian Penal Code inasmuch as an offence of that type must be committed by a public servant which the petitioner was not during the relevant period by reason of his suspension from service. Reliance is placed by him on The Queen v. Dinanath Gangooly, (1872) 8 Beng LR (App) 58 in which kemp and Jackson, JJ. quashed the conviction recorded against a police officer under suspension of an offence covered by S. 29 of the Police Act (5 of 1861) on the ground that he had ceased to be a police officer for the purposes of the Act by reason of his suspension at the relevant point of time. Thai, case, however, is of no help to Shri Jain as it proceeded on an interpretation of Section 8 of the Police act according to which the certificate appointing a person to the police force ceases to have effect whenever the person named therein is suspended or dismissed or otherwise removed from employment. It was in view of the clear provisions of that section that it was held that the offender could not be legally convicted under Section 29 of the Police Act. In the present case we are not at all concerned with any of the provisions of the Police Act. The relevant provision is contained in Section 21 of the Indian Penal Code which lays down the definition of a public servant. It is conceded by Shri Jain that the petitioner, earlier to his suspension, was a public servant. He contends that it was his suspension alone which deprived him of that status. Section 21, however, does not say that suspension from office would have any such effect. On the other hand. Explanation 2 appended to the section and reading as follows: