UNION OF INDIA Vs R. KARTHIK
Bench: HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE MR. JUSTICE HEMANT GUPTA, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE HEMANT GUPTA
Case number: Crl.A. No.-000831-000831 / 2015
Diary number: 18352 / 2015
Advocates: MUKESH KUMAR MARORIA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 831 OF 2015
UNION OF INDIA & ORS. .....APPELLANT(S)
VERSUS
R. KARTHIK .....RESPONDENT(S)
J U D G M E N T
HEMANT GUPTA, J.
1. The orders passed by the Armed Forces Tribunal, Regional Bench,
Chennai are subject matter of challenge by the Union of India.
Vide the said orders, the verdict dated 24th July, 2013 of Summary
Trial dismissing the respondent1 from service was partly modified
by setting aside the order of dismissal but substituting it with
punishment of 75 days detention and maintaining second part of
sentence i.e. deprivation of First Good Conduct Badge.
2. The Sailor entered in Naval service on 31st July, 2008 when he was
about 19 years of age having born on 1st November, 1989. He was
on board INS Gharial which started sailing on 29th May, 2013. He
1 for short, ‘Sailor’
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was Writer and assigned duties in the Pay Office for preparation of
pay bills and payment of salaries and maintenance of records. An
unfortunate incident happened on 29th May, 2013 at about 10:00
hours when Lt. Abhishek Vardhan made a complaint requesting
strict possible action against the Sailor. The complaint dated 29th
May, 2013 reads as under:
“The ship left harbour on 29 May 13 at about 0830 hrs. We were to receive Seaking C-560 onboard at 1000 hrs an so flying stations was piped & Aviation Core Team was mustered on helo deck. Being the Aviation Officer of the ship, I went to helo deck to prepare the deck for flying. When I mustered the Aviations Core Team, Karthik, WTR I was missing. I called up bridge and requested SSD OOW to announce for him. After about 15-20 minutes and 2 more announcements Karthik, Writer, I, finally came to helo deck. When I asked him about the delay, he said that he had closed for SSD. When I told him that Aviation Core Team was mustered & he should have come, he said that his name is not in Aviations Core Team & that he is standby for Prasad, Cook II. I asked him if he was aware that Prasad was on leave. He said he was aware of it. I asked him again that as he was standby for Prasad and he knew he was on leave, he should have closed up. To this he replied that Chief Writer has told him that as there are only 2 writers onboard, they will not do any duty. I told him to get Chief Writer to helo deck. He then replied that Chief Writer is not onboard & is admitted in hospital. Then I told him to remain on helo deck & once Aviations Core Team is secured, write a statement saying “he came late to helo hanger because Chief Writer had told him not to do any duty”. He then became more aggressive & shouted upon me that “I will not write any statement, Chief Writer is hospitalized.” I told him again that it does not make any difference whether Chief Writer is onboard or not, he must write a statement at end of Flying Stations. He now shouted on the top of his voice saying “Chief Sahab is admitted”. I then lost my cool and shouted back at him abusing him. He then hit me with his fist
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on my left cheek & abused me. I did not shout at him further or even touch him, I called a Regulating Sailor who was in Helo Hanger & told him to take Karthik, Writer to Executive Officer in bridge. I told the whole episode to the Executive Officer & EXO took us to Commanding Officer and I apprised him of the situation. After this I was asked to go to helo deck by EXO & ensure safe recovery of SC-560. I composed myself & went to the helo deck for recovering SC-560. After this when at 1400 hrs. Aviation Core Team was asked to muster in helo deck again, Karthik, Writer I did not come to helo deck once against. I asked POA (AH) Gupta to announce for him & went to oversee the ground run of SC-560. Post ground run, I was told by POA(AH) Gupta that Karthik, Writer did not come for Aviation Core Team again. I do not think that such an offence should be accepted by anyone and the most strict possible action be taken against the sailor. It was with this faith in Indian Navy that I did not hit the sailor back and I hope that my faith in the system remains so.”
3. On the basis of such complaint, the investigations were conducted
by Lt. Cdr. Ishwar Chandra, Investigating Officer. The accused was
brought before the Investigating Officer on 29th May, 2013 at
16:00 hrs. Ganesh Kumar Tiwari, Tara Chand Nehra and Vikash
Sharma were examined as witnesses. The Investigating Officer
referred the case to Executive Officer. The Executive Officer
conducted the proceedings on 1st June, 2013 wherein the
abovenamed three witnesses were again examined. Lt. Vivek
Rajput was provided to the Sailor as a Defending Officer. They
were not cross-examined by the Defending Officer. Jenish George,
Lt. Cdr., acting as Executive Officer, referred the case to the
Commanding Officer on 1st June, 2013. It may be stated that the
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three witnesses examined either before the Investigating Officer or
before the Executive Officer have denied the incident as alleged.
Lt. Abhishek Vardhan was neither cited as a witness nor was
examined either by the Investigating Officer or by the Executive
Officer.
4. The Commanding Officer found the charges to be proved of an
offence under Section 45(a) of the Navy Act, 19572 and
recommended the detention for a period of 60 days and
deprivation of First Good Conduct Badge. However, the Chief of
Naval Staff on 19th July, 2013 passed an order of dismissal of Sailor
from Naval Service and deprivation of First Good Conduct Badge.
It is the said order which was challenged by the Sailor by way of
an Original Application before the Tribunal.
5. The Tribunal found that the Sailor was a member of Aviation Core
Team and was on actual duty. He did not report for duty when
called upon to do so. The Sailor has sought to justify his action on
the ground that he was not required to do so as ordered by his
Chief Writer. The Tribunal found that the statement of Suraj
Pradhan in respect of a past incident in August, 2012 was not
made before the Sailor and no opportunity was given to him to
cross-examine the witness. The Tribunal found the use of force by
the Sailor was not premeditated or deliberate but was a
consequence of provocation in the form of use of abusive language
2 for short, ‘Act’
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by a superior officer. It was admitted by the Sailor that it was a
reflex action to the provocation and he immediately cooled down
and owned up his mistake voluntarily. The officer has handled
situation poorly and the use of abusive language to subordinates is
an unbecoming act of an officer. It is also found that Lt. Abhishek
Vardhan was found guilty of an act of using profane/abusive
language under Section 74 of the Act and was given a punishment
of one-month loss of seniority. The Tribunal held as under:
“16. It appears that the punishment given to the officer was light in nature and, therefore, given the extenuating circumstances under which the whole episode occurred, the applicant’s plea for mitigation ought to have been considered.
17. Viewed in light of the above, we are of the considered opinion that the sentence of dismissal from service awarded to the applicant by the Chief of Naval Staff is disproportionate and excessive.”
6. After holding so, the punishment of dismissal was set aside by
substituting it with a punishment of 75 days detention which
detention the Sailor has since undergone.
7. The Sailor is not aggrieved against the order passed by the
Tribunal substituting punishment of deprivation of First Good
Conduct Badge.
8. Learned counsel for the appellants vehemently argued that as per
admission of the Sailor, he has hit his superior officer, therefore, he
is guilty of an offence under Section 45(a) of the Act.
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9. We find that none of the three witnesses have deposed regarding
hitting of superior officer by the Sailor. The superior officer Lt.
Abhishek Vardhan was not examined either before the
Investigation Officer or the Executive Officer nor he has been made
available for cross-examination as per the proceedings produced
before us. It has also come on record that the superior officer has
been found to be guilty for using abusive language against the
Sailor.
10. In terms of Section 15 of the Armed Forces Tribunal Act, 20073, the
Tribunal exercises jurisdiction, powers and authority against any
order, decision, finding or sentence passed by a court martial or
any matter connected therewith or incidental thereto. Sub-section
(6) of Section 15 of the AFT Act empowers the Tribunal to
substitute the findings of the court martial which includes the
disciplinary proceedings under the said Act (see Section 3 (f) of the
AFT Act) and also to interfere if the sentence is found to be
excessive, illegal or unjust. Section 15(6) of the AFT Act reads as
under:
“15 (6) Notwithstanding anything contained in the foregoing provisions of this section, the Tribunal shall have the power to—
(a) substitute for the findings of the court martial, a finding of guilty for any other offence for which the offender could have been lawfully found guilty by the court martial and pass a sentence afresh for the offence specified or involved in such findings under the
3 for short, ‘AFT Act’
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provisions of the Army Act, 1950 (46 of 1950) or the Navy Act, 1957 (62 of 1957) or the Air Force Act, 1950 (45 of 1950), as the case may be; or
(b) if sentence is found to be excessive, illegal or unjust, the Tribunal may—
(i) remit the whole or any part of the sentence, with or without conditions;
(ii) mitigate the punishment awarded;
(iii) commute such punishment to any lesser punishment or punishments mentioned in the Army Act, 1950 (46 of 1950), the Navy Act, 1957 (62 of 1957) and the Air Force Act, 1950 (45 of 1950), as the case may be;
(c) enhance the sentence awarded by a court martial: Provided that no such sentence shall be enhanced unless the appellant has been given an opportunity of being heard;
(d) release the appellant, if sentenced to imprisonment, on parole with or without conditions;
(e) suspend a sentence of imprisonment;
(f) pass any other order as it may think appropriate.”
11. We find that the Commanding Officer who was on the high seas
with the Sailor and the superior officer was aware of the extent of
misconduct of the Sailor. None of the three witnesses have
deposed regarding striking of the superior officer by the Sailor.
The superior officer has not made himself available before the
Investigating Officer or the Executive Officer.
12. Even though, the superior officer has used abusive language but
the Sailor was not expected to retort and hit the superior officer.
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The conduct of the Sailor cannot be condoned in any manner.
13. In terms of provisions of the AFT Act, the Tribunal is competent to
substitute the findings in the disciplinary proceedings leading to
dismissal of the Sailor and to substitute and/or mitigate the
punishment awarded. Therefore, the order passed by the Tribunal
to set aside the dismissal is within the jurisdiction of the Tribunal
finding that the punishment imposed is disproportionate to the
misconduct. This Court in appellate jurisdiction under Section 30
of the AFT Act would be slow in interfering with the substituted
punishment, unless the order passed by the Tribunal is found to be
arbitrary, unreasonable or capricious. We find that the view taken
by the Tribunal is not patently illegal warranting interference in the
present appeal. The appeal is accordingly dismissed.
14. However, it is directed that the respondent shall be reinstated
within two months but shall not be entitled to any back wages
from the date of dismissal till reinstatement but he shall be
entitled to computation of all consequential benefits including pay
fixation.
.............................................J. (L. NAGESWARA RAO)
.............................................J. (HEMANT GUPTA)
NEW DELHI; JANUARY 21, 2020.
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