ABHIRAM SINGH Vs C.D. COMMACHEN (DEAD) BY LRS..
Bench: T.S. THAKUR,MADAN B. LOKUR,S.A. BOBDE
Case number: C.A. No.-000037-000037 / 1992
Diary number: 60441 / 1992
Advocates: BINA GUPTA Vs
CHIRAG M. SHROFF
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
Page 27
Page 28
Page 29
Page 30
Page 31
Page 32
Page 33
Page 34
Page 35
Page 36
Page 37
Page 38
Page 39
Page 40
Page 41
Page 42
Page 43
Page 44
Page 45
Page 46
Page 47
Page 48
Page 49
Page 50
Page 51
Page 52
Page 53
Page 54
Page 55
Page 56
Page 57
Page 58
Page 59
Page 60
Page 61
Page 62
Page 63
Page 64
Page 65
Page 66
Page 67
Page 68
Page 69
Page 70
Page 71
Page 72
Page 73
Page 74
Page 75
Page 76
Page 77
Page 78
Page 79
Page 80
Page 81
Page 82
Page 83
Page 84
Page 85
Page 86
Page 87
Page 88
Page 89
Page 90
Page 91
Page 92
Page 93
Page 94
Page 95
Page 96
Page 97
Page 98
Page 99
Page 100
Page 101
Page 102
Page 103
Page 104
Page 105
Page 106
Page 107
Page 108
Page 109
Page 110
Page 111
Page 112
Page 113
Page 1
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 37 OF 1992
ABHIRAM SINGH .…APPELLANT VERSUS
C.D. COMMACHEN (DEAD) BY LRS. & ORS. .…RESPONDENTS
WITH
CIVIL APPEAL NO. 8339 OF 1995
NARAYAN SINGH ….APPELLANT VERSUS
SUNDERLAL PATWA & ORS. ….RESPONDENTS
J U D G M E N T
Madan B. Lokur, J.
1. The foundation for this reference relating to the interpretation of Section
123(3) of the Representation of the People Act, 1951 to a Bench of seven judges
has its origins in three decisions of this Court.
1
Page 2
2
2. In Abhiram Singh v. C.D. Commachen1 the election in 1990 of Abhiram
Singh to the No. 40, Santa Cruz Legislative Assembly Constituency for the
Maharashtra State Assembly was successfully challenged by Commachen in the
Bombay High Court. While hearing the appeal against the decision of the
Bombay High Court, a Bench of three learned Judges expressed the view that
the content, scope and what constitutes a corrupt practice under sub-sections (3)
or (3A) of Section 123 of the Representation of the People Act, 1951 (for short,
‘the Act’) needs to be clearly and authoritatively laid down to avoid a
miscarriage of justice in interpreting ‘corrupt practice’. The Bench was of
opinion that the appeal requires to be heard and decided by a larger Bench of
five Judges of this Court on three specific questions of law.
3. In Narayan Singh v. Sunderlal Patwa2 the election of Sunderlal Patwa
from the Bhojpur Constituency No. 245 in Madhya Pradesh to the Legislative
Assembly in 1993 was under challenge on the ground of a corrupt practice in
that the returned candidate had allegedly made a systematic appeal on the
ground of religion in violation of Section 123(3) of the Act. The election
petition was dismissed. In appeal before this Court, the Constitution Bench
noticed an anomalous situation arising out of an amendment to Section 123(3)
of the Act in 1961 inasmuch as it appeared that a corrupt practice for the
1
(1996) 3 SCC 665 2(2003) 9 SCC 300
2
Page 3
3
purposes of the Act prior to the amendment could cease to be a corrupt practice
after the amendment. On the one hand the deletion of certain words3 from the
sub-section widened the scope of the sub-section while the addition of a word4
seemingly had the opposite effect. Since there are certain other significant
observations made in the order passed by the Constitution Bench, it would be
more appropriate to quote the relevant text of the Order. This is what the
Constitution Bench had to say:
“In this appeal the interpretation of sub-section (3) of Section 123 of the Representation of the People Act, 1951 (hereinafter referred to as “the Act”) as amended by Act 40 of 1961, has come up for consideration. This case had been tagged on to another case in the case of Abhiram Singh v. C.D. Commachen5. Abhiram Singh case has been disposed of as being infructuous.6 The High Court in the present case has construed the provision of sub-section (3) of Section 123 of the Act to mean that it will not be a corrupt practice when the voters belonging to some other religion are appealed, other than the religion of the candidate. This construction gains support from a three-Judge Bench decision of this Court in Kanti Prasad Jayshanker Yagnik v. Purshottamdas Ranchhoddas Patel7 as well as the subsequent decision of this Court in Ramesh Yeshwant Prabhoo (Dr) v. Prabhakar Kashinath Kunte8. In the later decision the speech of the Law Minister has been copiously referred to for giving the provision a restrictive construction in the sense that the word “his” has been purposely used and, therefore, so long as the candidate’s religion is not taken recourse to, it would not be a “corrupt practice” within the meaning of Section 123(3). There are certain observations in the Constitution Bench decision of this Court in the case of Kultar Singh v. Mukhtiar Singh9 while noticing the provisions of Section 123(3) of the Act. There are certain observations in Bommai case10, where this provision did not directly came up for
3“systematic appeal” 4“his” 5(1996) 3 SCC 665 6This was an erroneous recording 7(1969) 1 SCC 455 8(1996) 1 SCC 130 9AIR 1965 SC 141 : (1964) 7 SCR 790 10S.R. Bommai v. Union of India, (1994) 3 SCC 1
3
Page 4
4
consideration, which run contrary to the aforesaid three-Judge Bench decisions of this Court. The very object of amendment in introducing Act 40 of 1961 was for curbing the communal and separatist tendency in the country and to widen the scope of corrupt practice mentioned in sub-section (3) of Section 123 of the Act. As it appears, under the amended provision, the words “systematic appeal” in the pre-amended provision were given a go-by and necessarily therefore the scope has been widened but by introducing the word “his” and the interpretation given to the aforesaid provision in the judgments referred earlier, would give it a restrictive meaning. In other words, while under the pre-amended provision it would be a corrupt practice, if appealed by the candidate, or his agent or any other person to vote or refrain from voting on the grounds of caste, race, community or religion, it would not be so under the amended provision so long as the candidate does not appeal to the voters on the ground of his religion even though he appealed to the voters on the ground of religion of voters. In view of certain observations made in the Constitution Bench decision of this Court in Kultar Singh case we think it appropriate to refer the matter to a larger Bench of seven Judges to consider the matter. The matter be placed before Hon’ble the Chief Justice for constitution of the Bench.”
4. Thereafter, when Abhiram Singh was taken up for consideration by the
Constitution Bench, an order was made11 that “since one of the questions
involved in the present appeal is already referred to a larger Bench of seven
Judges,12 we think it appropriate to refer this appeal to a limited extent regarding
interpretation of sub-section (3) of Section 123 of the 1951 Act to a larger
Bench of seven Judges.” It is under these circumstances that these appeals are
before us on a limited question of the interpretation of sub-section (3) of Section
123 of the Act.
5. Before getting into the meat of the matter, it might be worthwhile to
11Abhiram Singh v. C.D. Commachen (Dead), (2014) 14 SCC 382 12Narayan Singh v. Sunderlal Patwa, (2003) 9 SCC 300
4
Page 5
5
appreciate the apparent cause of conflict in views.
Apparent cause of conflict
6. Among the first few cases decided by this Court on Section 123(3) of the
Act was that of Jagdev Singh Sidhanti v. Pratap Singh Daulta13. In this case,
the Constitution Bench held that an appeal to the electorate on a ground
personal to the candidate relating to his language attracts the prohibition of a
corrupt practice under Section 100 read with Section 123(3) of the Act. It was
also held that espousing the cause of conservation of a language was not
prohibited by Section 123(3) of the Act. In that context, it was held:
“The corrupt practice defined by clause (3) of Section 123 is committed when an appeal is made either to vote or refrain from voting on the ground of a candidate’s language. It is the appeal to the electorate on a ground personal to the candidate relating to his language which attracts the ban of Section 100 read with Section l23(3). Therefore it is only when the electors are asked to vote or not to vote because of the particular language of the candidate that a corrupt practice may be deemed to be committed. Where, however for conservation of language of the electorate appeals are made to the electorate and promises are given that steps would be taken to conserve that language, it will not amount to a corrupt practice.”[Emphasis supplied by us].
7. In Kultar Singh the Constitution Bench made a reference to sub-section
(3) of Section 123 of the Act in rather broad terms. The Constitution Bench read
into Section 123(3) of the Act the concept of a secular democracy and the purity
of elections which must be free of unhealthy practices. It was said:
13(1964) 6 SCR 750
5
Page 6
6
“The corrupt practice as prescribed by Section 123(3) undoubtedly constitutes a very healthy and salutary provision which is intended to serve the cause of secular democracy in this country. In order that the democratic process should thrive and succeed, it is of utmost importance that our elections to Parliament and the different legislative bodies must be free from the unhealthy influence of appeals to religion, race, caste, community, or language. If these considerations are allowed any way in election campaigns, they would vitiate the secular atmosphere of democratic life, and so, Section 123(3) wisely provides a check on this undesirable development by providing that an appeal to any of these factors made in furtherance of the candidature of any candidate as therein prescribed would constitute a corrupt practice and would render the election of the said candidate void.” [Emphasis supplied by us].
It is quite clear from a reading of the above passages that the concern of
Parliament in enacting Section 123(3) of the Act was to provide a check on the
“undesirable development” of appeals to religion, race, caste, community or
language of any candidate. Therefore, to maintain the sanctity of the democratic
process and to avoid vitiating the secular atmosphere of democratic life, an
appeal to any of the factors would void the election of the candidate committing
the corrupt practice. However, it must be noted that Kultar Singh made no
reference to the decision in Jagdev Singh Sidhanti.
8. A few years later, Section 123(3) of the Act again came up for
consideration – this time in Kanti Prasad Jayshanker Yagnik. This provision
was given a narrow and restricted interpretation and its sweep was limited to an
appeal on the ground of the religion of the candidate. It was held that:
“One other ground given by the High Court is that “there can be no doubt that in this passage (passage 3) Shambhu Maharaj had put forward
6
Page 7
7
an appeal to the electors not to vote for the Congress Party in the name of the religion.” In our opinion, there is no bar to a candidate or his supporters appealing to the electors not to vote for the Congress in the name of religion. What Section 123(3) bars is that an appeal by a candidate or his agent or any other person with the consent of the candidate or his election agent to vote or refrain from voting for any person on the ground of his religion i.e. the religion of the candidate.” [Emphasis supplied by us].
9. Significantly, this decision did not make any reference to the narrow
interpretation given to Section 123(3) of the Act in Jagdev Singh Sidhanti or to
broad interpretation given to the same provision in Kultar Singh a few years
earlier.
10. As mentioned in the reference order, the issue of the interpretation of
Section 123(3) of the Act came up for indirect consideration in Bommai but we
need not refer to that decision since apart from the view expressed in the
reference order, this Court had taken the view in Mohd. Aslam v. Union of
India14 that “…… the decision of this Court in S.R. Bommai v. Union of India,
did not relate to the construction of, and determination of the scope of
sub-sections (3) and (3-A) of Section 123 of the Representation of the People
Act, 1951 and, therefore, nothing in the decision in Bommai is of assistance for
construing the meaning and scope of sub-sections (3) and (3-A) of Section 123
of the Representation of the People Act. Reference to the decision in Bommai
is, therefore, inapposite in this context.” However, it must be noted that
Bommai made it clear that secularism mentioned in the Preamble to our
14(1996) 2 SCC 749
7
Page 8
8
Constitution is a part of the basic structure of our Constitution.
11. Finally, in Ramesh Yeshwant Prabhoo this Court held that the use of the
word “his” in sub-section (3) of Section 123 of the Act must have significance
and it cannot be ignored or equated with the word “any” to bring within the net
of sub-section (3) any appeal in which there is a reference to religion. It was
further held that if religion is the basis on which an appeal to vote or refrain
from voting for any person is prohibited by Section 123 (3) of the Act it must be
that of the candidate for whom the appeal to vote is made or against a rival
candidate to refrain from voting. This Court observed as follows:
“There can be no doubt that the word ‘his’ used in sub-section (3) must have significance and it cannot be ignored or equated with the word ‘any’ to bring within the net of sub-section (3) any appeal in which there is any reference to religion. The religion forming the basis of the appeal to vote or refrain from voting for any person, must be of that candidate for whom the appeal to vote or refrain from voting is made. This is clear from the plain language of sub-section (3) and this is the only manner in which the word ‘his’ used therein can be construed. The expressions “the appeal … to vote or refrain from voting for any person on the ground of his religion, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate” lead clearly to this conclusion. When the appeal is to vote on the ground of ‘his’ religion for the furtherance of the prospects of the election of that candidate, that appeal is made on the basis of the religion of the candidate for whom votes are solicited. On the other hand when the appeal is to refrain from voting for any person on the ground of ‘his’ religion for prejudicially affecting the election of any candidate, that appeal is based on the religion of the candidate whose election is sought to be prejudicially affected. It is thus clear that for soliciting votes for a candidate, the appeal prohibited is that which is made on the ground of religion of the candidate for whom the votes are sought; and when the appeal is to refrain from voting for any candidate, the prohibition is against an appeal on the ground of the religion of that other candidate. The first is a positive appeal and the second a negative appeal. There is no ambiguity in sub-section (3) and it clearly indicates
8
Page 9
9
the particular religion on the basis of which an appeal to vote or refrain from voting for any person is prohibited under sub-section (3).” [Emphasis supplied by us].
12. In Ramesh Yeshwant Prabhoo the decision in Kultar Singh was
distinguished, inter alia, on the ground that the text of sub-section (3) of Section
123 of the Act under consideration was prior to its amendment in 1961. It is not
all clear how this conclusion was arrived at since the paraphrasing of the
language of the provision in Kultar Singh suggests that the text under
consideration was post-1961. Further, a search in the archives of this Court
reveals that the election petition out of the which the decision arose was the
General Election of 1962 in which Kultar Singh had contested the elections for
the Punjab Legislative Assembly from Dharamkot constituency No. 85. Quite
clearly, the law applicable was Section 123(3) of the Act after the amendment of
the Act in 1961.
13. Be that as it may, the fact is that sub-section (3) of Section 123 of the Act
was interpreted in a narrow manner in Jagdev Singh Sidhanti but in a broad
manner in Kultar Singh without reference to Jagdev Singh Sidhanti. A narrow
and restricted interpretation was given to Section 123(3) of the Act in Kanti
Prasad Jayshanker Yagnik without reference to Jagdev Singh Sidhanti or
Kultar Singh. Ramesh Yeshwant Prabhoo decided about four decades later
gave a narrow and restricted meaning to the provision by an apparent
9
Page 10
10
misreading of Section 123(3) of the Act. Hence the apparent conflict pointed out
in Narayan Singh. In any event today (and under the circumstance mentioned
above) this provision falls for our consideration and interpretation.
Legislative history
14. Corrupt practices during the election process were explained in the Act
(as it was originally enacted in 1951) in Chapter I of Part VII thereof. Section
123 dealt with major corrupt practices while Section 124 dealt with minor
corrupt practices. Chapter II dealt with illegal practices for the purposes of the
Act. As far as we are concerned, Section 124(5) of the Act (dealing with minor
corrupt practices) as originally framed is relevant and this reads as follows:
(5) The systematic appeal to vote or refrain from voting on grounds of caste, race, community or religion or the use of, or appeal to, religious and national symbols, such as, the national flag and the national emblem, for the furtherance of the prospects of a candidate’s election.
15. It will be apparent that Section 124(5) of the Act made a ‘systematic
appeal’ (quite obviously to an elector) by anybody ‘to vote or refrain from
voting’ on certain specified grounds ‘for the furtherance of the prospects of a
candidate’s election’, a deemed minor corrupt practice. For the present we are
not concerned with the consequence of anyone being found guilty of a minor
corrupt practice.
16. In 1956 the Act was amended by Act No. 27 and the distinction between
major corrupt practices and minor corrupt practices was removed. Therefore, for
10
Page 11
11
Chapters I and II of Part VII of the Act only Chapter I providing for corrupt
practices was substituted. Section 123(3) of the Act (as amended in 1956) reads
as follows:
(3) The systematic appeal by a candidate or his agent or by any other person to vote or refrain from voting on grounds of caste, race, community or religion or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of that candidate’s election.
17. The significant change made by the amendment carried out in 1956 was
that now the ‘systematic appeal’ by ‘a candidate or his agent or by any other
person’ was a deemed corrupt practice. However, it was not clear whether that
‘any other person’ could be a person not authorized by the candidate to make a
‘systematic appeal’ for or on his or her behalf or make the ‘systematic appeal’
without the consent of the candidate. For this and other reasons as well, it
became necessary to further amend the Act.
18. Accordingly, by an amendment carried out in 1958, the Act was again
amended and the words “with the consent of a candidate or his election agent”
were added after the words “any other person’ occurring in Section 123(3) of
the Act. Consequently, Section 123(3) of the Act after its amendment in 1958
read as follows:
(3) The systematic appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting on the grounds of caste, race, community or religion or the use of, or appeal to, religious symbols or the use of, or appeal to,
11
Page 12
12
national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of that candidate’s election.
19. Progressively therefore Section 123(3) of the Act and the corrupt practice
that it recognized became candidate-centric in that a ‘systematic appeal’ would
have to be made (to an elector) by a candidate, his agent or any other person
with the candidate’s consent or the consent of the candidate’s election agent ‘to
vote or refrain from voting’ on certain specified grounds ‘for the furtherance of
the prospects of a candidate’s election’.
20. Apparently to make the corrupt practice more broad-based, the Act was
sought to be amended in 1961. A Bill to this effect was introduced in the Lok
Sabha on 10th August, 1961. The Notes on Clauses accompanying the Bill (the
relevant clause being Clause 25) stated as follows:
Clauses 25, 26, 29 and 30. - For curbing communal and separatist tendencies in the country it is proposed to widen the scope of the corrupt practice mentioned in clause (3) of section 123 of the 1951 Act (as in sub-clause (a) of clause 25), and to provide for a new corrupt practice (as in sub-clause (b) of clause 25) and a new electoral offence (as in clause (26) for the promotion of feelings of hatred and enmity on grounds of religion, race, caste, community or language. It is also proposed that conviction for this new offence will entail disqualification for membership of Parliament and of State Legislatures and also for voting at any election. This is proposed to be done by suitable amendments in section 139 and section 141 of the 1951 Act as in clauses 29 and 30 respectively.
21. Three objectives of the Bill stand out from the Notes on Clauses and they
indicate that the amendment was necessary to: (1) Curb communal and
separatist tendencies in the country; (2) Widen the scope of the corrupt practice
12
Page 13
13
mentioned in sub-section (3) of Section 123 of the Act; (3) Provide for a new
corrupt practice (as in sub-clause (b) of clause 25). The proposed amendment
reads as follows:
25. In section 123 of the 1951-Act, — (a) in clause (3) — (i) the word “systematic” shall be omitted, (ii) for the words “caste, race, community or religion”, the words “religion, race, caste, community or language” shall be substituted; (b) after clause (3), the following clause shall be inserted, namely: — “(3A) The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the citizens of India on grounds of religion, race, caste, community, or language, by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of that candidate's election.”.
22. The Bill was referred to the Select Committee on 14th August, 1961 which
was required to submit its Report by 19th August, 1961. The Select Committee
held four meetings and adopted a Report on the scheduled date. It was observed
in the Report that the proposed amendment to Section 123(3) of the Act “does
not clearly bring out its intention.” Accordingly, the Select Committee
re-drafted this provision to read as follows:
(3) The appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.
Similarly, an amendment was proposed in the new clause (3A) of
13
Page 14
14
Section 123 of the Act and this reads as follows:
(3-A) The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the citizens of India on grounds of religion, race, caste, community, or language, by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.
23. Minutes of Dissent were recorded by two Hon’ble Members of
Parliament in the Report of the Select Committee. Ms. Renu Chakravartty made
some observations with regard to the proposed insertion of clause (3A) in
Section 123 of the Act and then noted with reference to clause (3) thereof that:
“Even the declared object of this Bill of curbing communalism seems to me not to be seriously meant. I suggest an amendment to clause 23 to the effect that places of religious worship or religious congregation should not be used for election propaganda and the practice of priests and dignitaries appealing to religious symbols and sentiments should be regarded as corrupt practices. In Chapter III, I had proposed to make these as electoral offences and anyone indulging in them punishable. I am surprised to see that even these amendments or part of it could not be passed knowing what happens in elections, how pulpits in churches have been used for election propaganda by Catholic priests, how gurdwaras and mosques have been used, how people gathering at religious assemblies are influenced through religious leaders or bishops or parish priests wielding immense spiritual influence on their followers using their religious position to exert undue influence in favour of certain parties. It is but natural that anyone sincerely desirous of stamping out communalism from elections would readily agree to this. But its rejection adds to the suspicion that eradication of communalism is only a cloak to curb in elections the democratic and secular forces in practice.”
Ms. Renu Chakravartty felt that the object of the Bill was to curb communalism
but the Bill had not gone far enough in that direction.
14
Page 15
15
24. Shri Balraj Madhok also dissented. His dissent was, however, limited to
the deletion of the word “systematic” in clause (3) of Section 123 of the Act. He
also did not dissent on the issue of curbing communal tendencies. The relevant
extract of the dissent of Shri Balraj Madhok reads as follows:
“I disagree with clause 23 of the Bill which aims at omitting the word “systematic” in clause (3) of section 123 of the 1951 Act. By omitting these words any stray remarks of any speaker might be taken advantage of by the opponents for the purpose of an election petition. Only a systematic and planned propaganda of communal nature should be made reprehensible.”
25. Eventually the enactment by Parliament after a detailed debate was the
re-drafted version contained in the Report of the Select Committee. This reads
as follows:
“(3) The appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate. (3A) The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the citizens of India on grounds of religion, race, caste, community, or language, by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of that candidate or for prejudicially affecting the election of any candidate.”
26. Significantly, the word “systematic” was deleted despite the dissent of
Shri Balraj Madhok. The effect of this is that even a single appeal by a
candidate or his agent or by any other person with the consent of a candidate or
his election agent to vote or refrain from voting for any person on the ground of
15
Page 16
16
his religion, race, caste, community or language for the furtherance of the
prospects of the election of that candidate or for prejudicially affecting the
election of any candidate would be deemed to be a corrupt practice for the
purposes of the Act.
27. The sweep of sub-section (3) of Section 123 of the Act was considerably
enlarged in 1961 by deleting the word “systematic” before the word appeal and
according to learned counsel for the appellants the sweep was apparently
restricted by inserting the word “his” before religion.
28. Interestingly, simultaneous with the introduction of the Bill to amend the
Act, a Bill to amend Section 153A of the Indian Penal Code (the IPC) was
moved by Shri Lal Bahadur Shastri. The Statement of Objects and Reasons for
introducing the amendment notes that it was, inter alia, to check fissiparous,
communal and separatist tendencies whether based on grounds of religion,
caste, language or community or any other ground. The Statement of Objects
and Reasons reads as follows:
STATEMENT OF OBJECTS AND REASONS
In order effectively to check fissiparous communal and separatist tendencies whether based on grounds of religion, caste, language or community or any other ground, it is proposed to amend section 153A of the Indian Penal Code so as to make it a specific offence for any one to promote or attempt to promote feelings of enmity or hatred between different religious, racial or language groups or castes or communities. The Bill also seeks to make it an offence for any one to do any act which is prejudicial to the maintenance of harmony between different religious,
16
Page 17
17
racial or language groups or castes or communities and which is likely to disturb public tranquillity. Section 295A of the Indian Penal Code is being slightly widened and the punishment for the offence under that section and under section 505 of the Code is being increased from two to three years.
NEW DELHI; LAL BAHADUR The 5th August, 1961.
29. The Bill to amend the IPC was passed by Parliament and Section 153A of
the IPC was substituted by the following:
“153A. Whoever— (a) by words, either spoken or written, or by signs or by visible
representations or otherwise, promotes, or attempts to promote, on grounds of religion, race, language, caste or community or any other ground whatsoever, feelings of enmity or hatred between different religious, racial or language groups or castes or communities, or
(b) commits any act which is prejudicial to the maintenance of harmony between different religious, racial or language groups or castes or communities and which disturbs or is likely to disturb the public tranquillity,
shall be punished with imprisonment which may extend to three years, or with fine, or with both.
Piloting the Bill
30. While piloting the Bill relating to the amendment to sub-section (3) of
Section 123 of the Act the Law Minister Shri A.K. Sen adverted to the
amendment to the IPC and indeed viewed the amendment to the Act as
consequential and an attempt to grapple “with a very difficult disease.” It is
worth quoting what Shri A.K. Sen had to say for this limited purpose:
17
Page 18
18
“Now, I come to the main question with regard to clauses 23 and 24, that is, the new provision in clause 23 seeking to prohibit the appeal to communal or linguistic sentiments, and also clause 24 which penalizes the creation of enmity between different classes. Those hon. Members who feel that we should have kept the word ‘systematic’ have really failed to appreciate the very purpose of this amendment. There would have been no necessity of this amendment if the old section with the word ‘systematic’ had served its purpose. It is well known that the old section was as good as dead. There could have been no possibility of preventing an appeal to communal, religious or other sectarian interests, with the word ‘systematic’ in the section, because it is impossible to prove that a person or a candidate or his agent was doing it systematically; and one or two cases would not be regarded as systematic. We feel, and I think it has been the sense of this House without any exception, that even a stray appeal to success at the polls on the ground of one’s religion or narrow communal affiliation or linguistic affiliation would be viewed with disfavor by us here and by the law. Therefore, I think that when we are grappling with a very difficult disease, we should be quite frank with our remedy and not tinker with the problem, and we should show our disfavor openly and publicly even of stray cases of attempts to influence the electorate by appealing to their sectarian interests or passions. I think that this amendment follows as a consequence of the amendment which we have already made in the Indian Penal Code. Some hon. Members have said that it is unnecessary. In my submission, it follows automatically that we extend it to the sphere of elections and say categorically that whoever in connection with an election creates enmity between different classes of citizens shall be punishable. The other thing is a general thing. If our whole purpose is to penalize all attempts at influencing elections by creating enmity between different classes and communities then we must say that in connection with the election, no person shall excepting at the peril of violating our penal law, shall attempt to influence the electorate by creating such enmity or hatred between communities. I think that these two provisions, if followed faithfully, would go a long way in eradicating or at least in checking the evil which has raised its ugly head in so many forms all over the country in recent years.” [Emphasis supplied].
31. The significance of this speech by the Law Minister is that Parliament
was invited to unequivocally launch a two-pronged attack on communal,
separatist and fissiparous tendencies that seemed to be on the rise in the country.
18
Page 19
19
An amendment to the IPC had already been made and now it was necessary to
pass the amendment to the Act. A sort of ‘package deal’ was presented to
Parliament making any appeal to communal, fissiparous and separatist
tendencies an electoral offence leading to voiding an election and a possible
disqualification of the candidate from contesting an election or voting in an
election for a period. An aggravated form of any such tendency could invite
action under the criminal law of the land.
32. Although we are concerned with Section 123(3) of the Act as enacted in
196115 and in view of the limited reference made, to the interpretation of his
religion, race, caste, community or language in the context in which the
expression is used, we cannot completely ignore the contemporaneous
introduction of sub-section (3A) in Section 123 of the Act nor the introduction
of Section 153A of the IPC.
Submissions and discussion
33. At the outset we may state that we heard a large number of counsels,
many of them on behalf of interveners which included (surprisingly) some
States. However, the leading submissions on behalf of the appellants on the
issue before us were addressed by Shri Shyam Divan, Senior Advocate. Some
learned counsels supplemented him while others opposed his narrow
interpretation of the provision under consideration.
15There has been no substantial change in the language of the statute since then.
19
Page 20
20
34. Basically, four principal submissions were made by learned counsel for
the appellants: Firstly, that sub-section (3) of Section 123 of the Act must be
given a literal interpretation. It was submitted that the bar to making an appeal
on the ground of religion16 must be confined to the religion of the candidate –
both for the furtherance of the prospects of the election of that candidate or for
prejudicially affecting the election of any candidate. The text of sub-section (3)
of Section 123 of the Act cannot be stretched to include the religion of the
elector or that of the agent or that of the person making the appeal with the
consent of the candidate. Secondly and this a facet of the first submission, it was
submitted that sub-section (3) of Section 123 of the Act ought to be given a
restricted application since the civil consequence that follows from a corrupt
practice under this provision is quite severe. If a candidate is found guilty of a
corrupt practice the election might be declared void17 and that candidate might
also suffer disqualification for a period of six years in accordance with Section
8-A read with Section 11-A of the Act.18 Therefore, a broad interpretation of
16The submission would equally apply to an appeal on the ground of caste, race, community or language.
17
100. Grounds for declaring election to be void. - (1) Subject to the provisions of sub-section (2) if the High Court is of opinion -
(a) xxx xxx xxx (b) that any corrupt practice has been committed by a returned candidate or his
election agent or by any other person with the consent of a returned candidate or his election agent; or
(c) xxx xxx xxx (d) xxx xxx xxx the High Court shall declare the election of the returned candidate to be void.
18
20
Page 21
21
sub-section (3) of Section 123 of the Act must be eschewed and it should be
given a restricted interpretation. Thirdly, it was submitted that if a broad or
purposive interpretation is given to sub-section (3) of Section 123 of the Act
then that sub-section might fall foul of Article 19(1)(a) of the Constitution.
Fourthly and finally, it was submitted that departing from a literal or strict
interpretation of sub-section (3) of Section 123 of the Act would mean
unsettling the law accepted over several decades and we should not charter our
course in that direction unless there was strong reason to do so, and that there
was no such strong reason forthcoming.
8-A. Disqualification on ground of corrupt practices. - (1) The case of every person found guilty of a corrupt practice by an order under Section 99 shall be submitted, as soon as may be within a period of three months from the date such order takes effect], by such authority as the Central Government may specify in this behalf, to the President for determination of the question as to whether such person shall be disqualified and if so, for what period:
Provided that the period for which any person may be disqualified under this sub-section shall in no case exceed six years from the date on which the order made in relation to him under Section 99 takes effect.
11-A. Disqualification arising out of conviction and corrupt practices. - (1) If any person, after the commencement of this Act, is convicted of an offence punishable under Section 171E or Section 171F of the Indian Penal Code (45 of 1860), or under Section 125 or Section 135 or clause (a) of sub-section (2) of Section 136 of this Act, he shall, for a period of six years from the date of the conviction or from the date on which the order takes effect, be disqualified for voting at any election.
(2) Any person disqualified by a decision of the President under sub-section (1) of Section 8A for any period shall be disqualified for the same period for voting at any election. (3) The decision of the President on a petition submitted by any person under sub-section (2) of Section 8A in respect of any disqualification for being chosen as, and for being, a member of either House of Parliament or of the Legislative Assembly or Legislative Council of a State shall, so far as may be, apply in respect of the disqualification for voting at any election incurred by him under clause (b) of sub-section (1) of Section 11A of this Act as it stood immediately before the commencement of the Election Laws (Amendment) Act, 1975 (40 of 1975), as if such decision were a decision in respect of the said disqualification for voting also.
21
Page 22
22
35. At the outset, we may mention that while considering the mischief sought
to be suppressed by sub-sections (2), (3) and (3A) of Section 123 of the Act, this
Court observed in Ziyauddin Burhanuddin Bukhari v. Brijmohan Ramdass
Mehra19 that the historical, political and constitutional background of our
democratic set-up needed adverting to. In this context it was said that our
Constitution makers intended a secular democratic republic where differences
should not be permitted to be exploited. It was said:
“Our Constitution-makers certainly intended to set up a Secular Democratic Republic the binding spirit of which is summed up by the objectives set forth in the preamble to the Constitution. No democratic political and social order, in which the conditions of freedom and their progressive expansion for all make some regulation of all activities imperative, could endure without an agreement on the basic essentials which could unite and hold citizens together despite all the differences of religion, race, caste, community, culture, creed and language. Our political history made it particularly necessary that these differences, which can generate powerful emotions, depriving people of their powers of rational thought and action, should not be permitted to be exploited lest the imperative conditions for the preservation of democratic freedoms are disturbed. It seems to us that Section 123, sub-sections (2), (3) and (3-A) were enacted so as to eliminate, from the electoral process, appeals to those divisive factors which arouse irrational passions that run counter to the basic tenets of our Constitution, and, indeed, of any civilised political and social order. Due respect for the religious beliefs and practices, race, creed, culture and language of other citizens is one of the basic postulates of our democratic system. Under the guise of protecting your own religion, culture, or creed you cannot embark on personal attacks on those of others or whip up low herd instincts and animosities or irrational fears between groups to secure electoral victories. The line has to be drawn by the courts, between what is permissible and what is prohibited, after taking into account the facts and circumstances of each case interpreted in the context in which the statements or acts complained of were made.” [Emphasis
19(1976) 2 SCC 17 decided by a Bench of three learned judges
22
Page 23
23
supplied by us].
The above expression of views was cited with approval in S. Hareharan Singh
v. S. Sajjan Singh.20
Literal versus Purposive Interpretation
36. The conflict between giving a literal interpretation or a purposive
interpretation to a statute or a provision in a statute is perennial. It can be settled
only if the draftsman gives a long-winded explanation in drafting the law but
this would result in an awkward draft that might well turn out to be
unintelligible. The interpreter has, therefore, to consider not only the text of the
law but the context in which the law was enacted and the social context in
which the law should be interpreted. This was articulated rather felicitously by
Lord Bingham of Cornhill in R. v. Secretary of State for Health ex parte
Quintavalle21 when it was said:
“8. The basic task of the court is to ascertain and give effect to the true meaning of what Parliament has said in the enactment to be construed. But that is not to say that attention should be confined and a literal interpretation given to the particular provisions which give rise to difficulty. Such an approach not only encourages immense prolixity in drafting, since the draftsman will feel obliged to provide expressly for every contingency which may possibly arise. It may also (under the banner of loyalty to the will of Parliament) lead to the frustration of that will, because undue concentration on the minutiae of the enactment may lead the court to neglect the purpose which Parliament intended to achieve when it enacted the statute. Every statute other than a pure consolidating statute is, after all, enacted to make some change, or address some problem, or remove some blemish, or effect some
20(1985) 1 SCC 370 decided by a Bench of three learned judges 21[2003] UKHL 13
23
Page 24
24
improvement in the national life. The court's task, within the permissible bounds of interpretation, is to give effect to Parliament's purpose. So the controversial provisions should be read in the context of the statute as a whole, and the statute as a whole should be read in the historical context of the situation which led to its enactment.
9. There is, I think, no inconsistency between the rule that statutory language retains the meaning it had when Parliament used it and the rule that a statute is always speaking. If Parliament, however long ago, passed an Act applicable to dogs, it could not properly be interpreted to apply to cats; but it could properly be held to apply to animals which were not regarded as dogs when the Act was passed but are so regarded now. The meaning of "cruel and unusual punishments" has not changed over the years since 1689, but many punishments which were not then thought to fall within that category would now be held to do so. The courts have frequently had to grapple with the question whether a modern invention or activity falls within old statutory language: see Bennion, Statutory Interpretation, 4th ed (2002) Part XVIII, Section 288. A revealing example is found in Grant v Southwestern and County Properties Ltd [1975] Ch 185, where Walton J had to decide whether a tape recording fell within the expression "document" in the Rules of the Supreme Court. Pointing out (page 190) that the furnishing of information had been treated as one of the main functions of a document, the judge concluded that the tape recording was a document.”
37. In the same decision, Lord Steyn suggested that the pendulum has swung
towards giving a purposive interpretation to statutes and the shift towards
purposive construction is today not in doubt, influenced in part by European
ideas, European Community jurisprudence and European legal culture. It was
said:
“……. the adoption of a purposive approach to construction of statutes generally, and the 1990 Act [Human Fertilisation and Embryology Act 1990] in particular, is amply justified on wider grounds. In Cabell v Markham22 Justice Learned Hand explained the merits of purposive interpretation, at p 739:
22(1945) 148 F 2d 737
24
Page 25
25
“Of course it is true that the words used, even in their literal sense, are the primary, and ordinarily the most reliable, source of interpreting the meaning of any writing: be it a statute, a contract, or anything else. But it is one of the surest indexes of a mature developed jurisprudence not to make a fortress out of the dictionary; but to remember that statutes always have some purpose or object to accomplish, whose sympathetic and imaginative discovery is the surest guide to their meaning.”
The pendulum has swung towards purposive methods of construction. This change was not initiated by the teleological approach of European Community jurisprudence, and the influence of European legal culture generally, but it has been accelerated by European ideas: see, however, a classic early statement of the purposive approach by Lord Blackburn in River Wear Commissioners v Adamson23. In any event, nowadays the shift towards purposive interpretation is not in doubt. The qualification is that the degree of liberality permitted is influenced by the context, eg social welfare legislation and tax statutes may have to be approached somewhat differently.” [Emphasis supplied by us].
To put it in the words of Lord Millett: “We are all purposive constructionists
now.”24
In Bennion on Statutory Interpretation25 it is said that:
“General judicial adoption of the term ‘purposive construction’ is recent, but the concept is not new. Viscount Dilhorne, citing Coke, said that while it is now fashionable to talk of a purposive construction of a statute the need for such a construction has been recognized since the seventeenth century.26 In fact the recognition goes considerable further back than that. The difficulties over statutory interpretation belong to the language, and there is unlikely to be anything very novel or recent about their solution…….. Little has changed over problems of verbal meaning since the Barons of the Exchequer arrived at their famous resolution in Heydon’s Case.27 Legislation is still about
23(1877) 2 App Cas 743, 763 24‘Construing Statutes’, (1999) 2 Statute Law Review 107, p.108 quoted in ‘Principles of Statutory Interpretation’ by Justice G.P. Singh 14th Edition revised by Justice A.K. Patnaik at page 34 25Sixth Edition (Indian Reprint) page 847 26 Stock v. Frank Jones (Tipton) Ltd., [1978] 1 WLR 231 at 234 27(1584) 3 Co Rep 7a
25
Page 26
26
remedying what is thought to be a defect in the law. Even the most ‘progressive’ legislator, concerned to implement some wholly normal concept of social justice, would be constrained to admit that if the existing law accommodated the notion there would be no need to change it. No legal need that is ….” [Emphasis supplied by us].
38. We see no reason to take a different view. Ordinarily, if a statute is
well-drafted and debated in Parliament there is little or no need to adopt any
interpretation other than a literal interpretation of the statute. However, in a
welfare State like ours, what is intended for the benefit of the people is not fully
reflected in the text of a statute. In such legislations, a pragmatic view is
required to be taken and the law interpreted purposefully and realistically so that
the benefit reaches the masses. Of course, in statutes that have a penal
consequence and affect the liberty of an individual or a statute that could impose
a financial burden on a person, the rule of literal interpretation would still hold
good.
39. The Representation of the People Act, 1951 is a statute that enables us to
cherish and strengthen our democratic ideals. To interpret it in a manner that
assists candidates to an election rather than the elector or the electorate in a vast
democracy like ours would really be going against public interest. As it was
famously said by Churchill: “At the bottom of all the tributes paid to democracy
is the little man, walking into the little booth, with a little pencil, making a little
cross on a little bit of paper…” if the electoral law needs to be understood,
26
Page 27
27
interpreted and implemented in a manner that benefits the “little man” then it
must be so. For the Representation of the People Act, 1951 this would be the
essence of purposive interpretation.
40. To fortify his submission that sub-section (3) of Section 123 of the Act
should be given a narrow interpretation, learned counsel for the appellants
referred to the debates on the subject in Parliament extracted in Ramesh
Yeshwant Prabhoo. It is not necessary to delve into the debates in view of the
clear expression of opinion that the purpose of the amendment was to widen the
scope of corrupt practices to curb communal, fissiparous and separatist
tendencies and that was also ‘the sense of the House’. How and in what manner
should the result be achieved was debatable, but that it must be achieved was
not in doubt.
41. The purpose of enacting sub-section (3) of Section 123 of the Act and
amending it more than once during the course of the first 10 years of its
enactment indicates the seriousness with which Parliament grappled with the
necessity of curbing communalism, separatist and fissiparous tendencies during
an election campaign (and even otherwise in view of the amendment of Section
153A of the IPC). It is during electioneering that a candidate goes virtually all
out to seek votes from the electorate and Parliament felt it necessary to put some
fetters on the language that might be used so that the democratic process is not
27
Page 28
28
derailed but strengthened. Taking all this into consideration, Parliament felt the
need to place a strong check on corrupt practices based on an appeal on grounds
of religion during election campaigns (and even otherwise).
42. The concerns which formed the ground for amending Section 123(3) of
the Act have increased with the tremendous reach already available to a
candidate through the print and electronic media, and now with access to
millions through the internet and social media as well as mobile phone
technology, none of which were seriously contemplated till about fifteen years
ago. Therefore now, more than ever it is necessary to ensure that the provisions
of sub-section (3) of Section 123 of the Act are not exploited by a candidate or
anyone on his or her behalf by making an appeal on the ground of religion with
a possibility of disturbing the even tempo of life.
Social context adjudication
43. Another facet of purposive interpretation of a statute is that of social
context adjudication. This has been the subject matter of consideration and
encouragement by the Constitution Bench of this Court in Union of India v.
Raghubir Singh (Dead) by Lrs.28 In that decision, this Court noted with
approval the view propounded by Justice Holmes, Julius Stone and Dean
Roscoe Pound to the effect that law must not remain static but move ahead with
the times keeping in mind the social context. It was said: 28(1989) 2 SCC 754
28
Page 29
29
“But like all principles evolved by man for the regulation of the social order, the doctrine of binding precedent is circumscribed in its governance by perceptible limitations, limitations arising by reference to the need for readjustment in a changing society, a readjustment of legal norms demanded by a changed social context. This need for adapting the law to new urges in society brings home the truth of the Holmesian aphorism that “the life of the law has not been logic it has been experience”,29 and again when he declared in another study30 that “the law is forever adopting new principles from life at one end”, and “sloughing off” old ones at the other. Explaining the conceptual import of what Holmes had said, Julius Stone elaborated that it is by the introduction of new extra-legal propositions emerging from experience to serve as premises, or by experience-guided choice between competing legal propositions, rather than by the operation of logic upon existing legal propositions, that the growth of law tends to be determined.”31 [Emphasis supplied by us].
A little later in the decision it was said:
“Not infrequently, in the nature of things there is a gravity-heavy inclination to follow the groove set by precedential law. Yet a sensitive judicial conscience often persuades the mind to search for a different set of norms more responsive to the changed social context. The dilemma before the Judge poses the task of finding a new equilibrium prompted not seldom by the desire to reconcile opposing mobilities. The competing goals, according to Dean Roscoe Pound, invest the Judge with the responsibility “of proving to mankind that the law was something fixed and settled, whose authority was beyond question, while at the same time enabling it to make constant readjustments and occasional radical changes under the pressure of infinite and variable human desires”.32 The reconciliation suggested by Lord Reid in The Judge as Law Maker33 lies in keeping both objectives in view, “that the law shall be certain, and that it shall be just and shall move with the times”. [Emphasis supplied by us].
29Oliver Wendell Holmes: The Common Law page 5 30Oliver Wendell Holmes : Common Carriers and the Common Law, (1943) 9 Curr LT
387, 388 31Julius Stone : Legal Systems & Lawyers Reasoning, pp. 58-59 32Roscoe Pound : An Introduction to the Philosophy of Law, p. 19
33Pp 25-26
29
Page 30
30
44. Similarly, in Maganlal Chhaganlal (P) Ltd. v. Municipal Corporation of
Greater Bombay34 Justice H.R. Khanna rather pragmatically put it that:
“As in life so in law things are not static. Fresh vistas and horizons may reveal themselves as a result of the impact of new ideas and developments in different fields of life. Law, if it has to satisfy human needs and to meet the problems of life, must adapt itself to cope with new situations. Nobody is so gifted with foresight that he can divine all possible human events in advance and prescribe proper rules for each of them. There are, however, certain verities which are of the essence of the rule of law and no law can afford to do away with them. At the same time it has to be recognized that there is a continuing process of the growth of law and one can retard it only at the risk of alienating law from life itself……...” [Emphasis supplied by us].
45. Finally, in Badshah v. Urmila Badshah Godse35 this Court reaffirmed the
need to shape law as per the changing needs of the times and circumstances. It
was observed:
“The law regulates relationships between people. It prescribes patterns of behaviour. It reflects the values of society. The role of the court is to understand the purpose of law in society and to help the law achieve its purpose. But the law of a society is a living organism. It is based on a given factual and social reality that is constantly changing. Sometimes change in law precedes societal change and is even intended to stimulate it. In most cases, however, a change in law is the result of a change in social reality. Indeed, when social reality changes, the law must change too. Just as change in social reality is the law of life, responsiveness to change in social reality is the life of the law. It can be said that the history of law is the history of adapting the law to society's changing needs. In both constitutional and statutory interpretation, the court is supposed to exercise discretion in determining the proper relationship between the subjective and objective purposes of the law.” [Emphasis supplied by us].
34(1974) 2 SCC 402 35(2014) 1 SCC 188
30
Page 31
31
46. There is no doubt in our mind that keeping in view the social context in
which sub-section (3) of Section 123 of the Act was enacted and today’s social
and technological context, it is absolutely necessary to give a purposive
interpretation to the provision rather than a literal or strict interpretation as
suggested by learned counsel for the appellants, which, as he suggested, should
be limited only to the candidate’s religion or that of his rival candidates. To the
extent that this Court has limited the scope of Section 123(3) of the Act in
Jagdev Singh Sidhanti, Kanti Prasad Jayshanker Yagnik and Ramesh
Yeshwant Prabhoo to an appeal based on the religion of the candidate or the
rival candidate(s), we are not in agreement with the view expressed in these
decisions. We have nothing to say with regard to an appeal concerning the
conservation of language dealt with in Jagdev Singh Sidhanti. That issue does
not arise for our consideration.
Constitutional validity of Section 123(3) of the Act
47. Although it was submitted that a broad interpretation given to sub-section
(3) of Section 123 of the Act might make it unconstitutional, no serious
submission was made in this regard. A similar submission regarding the
constitutional validity of Section 123(5) of the Act was dealt with rather
dismissively by the Constitution Bench in Jamuna Prasad Mukhariya v.
31
Page 32
32
Lachhi Ram36 when the sweep of the corrupt practice on the ground of religion
was rather broad. It was held:
“Both these provisions, namely sections 123(5) and 124(5), were challenged as ultra vires Article 19(1)(a) of the Constitution. It was contended that Article 245(1) prohibits the making of laws which violate
the Constitution and that the impugned sections interfere with a citizen’s fundamental right to freedom of speech. There is nothing in this contention. These laws do not stop a man from speaking. They merely prescribe conditions which must be observed if he wants to enter Parliament. The right to stand as a candidate and contest an election is not a common law right. It is a special right created by statute and can only be exercised on the conditions laid down by the statute. The Fundamental Rights Chapter has no bearing on a right like this created by statute. The appellants have no fundamental right to be elected members of Parliament. If they want that they must observe the rules. If they prefer to exercise their right of free speech outside these rules, the impugned sections do not stop them. We hold that these sections are intra vires.”
We need say nothing more on the subject.
Overturning the settled legal position
48. Several decisions were cited before us to contend that we should not
unsettle the long-standing interpretation given to Section 123(3) of the Act. As
we have indicated earlier, there was some uncertainty about the correct
interpretation of sub-section (3) of Section 123 of the Act. It is not as if the
interpretation was well-recognized and settled. That being the position, there is
really nothing that survives in this submission.
36(1955) 1 SCR 608
32
Page 33
33
Conclusion
49. On a consideration of the entire material placed before us by learned
counsels, we record our conclusions as follows:
1. The provisions of sub-section (3) of Section 123 of the Representation of
the People Act, 1951 are required to be read and appreciated in the
context of simultaneous and contemporaneous amendments inserting
sub-section (3A) in Section 123 of the Act and inserting Section 153A in
the Indian Penal Code.
2. So read together, and for maintaining the purity of the electoral process
and not vitiating it, sub-section (3) of Section 123 of the Representation
of the People Act, 1951 must be given a broad and purposive
interpretation thereby bringing within the sweep of a corrupt practice any
appeal made to an elector by a candidate or his agent or by any other
person with the consent of a candidate or his election agent to vote or
refrain from voting for the furtherance of the prospects of the election of
that candidate or for prejudicially affecting the election of any candidate
on the ground of the religion, race, caste, community or language of (i)
any candidate or (ii) his agent or (iii) any other person making the appeal
with the consent of the candidate or (iv) the elector.
33
Page 34
34
3. It is a matter of evidence for determining whether an appeal has at all
been made to an elector and whether the appeal if made is in violation of
the provisions of sub-section (3) of Section 123 of the Representation of
the People Act, 1951.
50. The reference is answered as above and the matter may be placed before
Hon’ble the Chief Justice for necessary orders.
.....................................................J ( MADAN B. LOKUR )
NewDelhi; ...................................................J
January 2, 2017 ( L. NAGESWARA RAO )
34
Page 35
35
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.37 OF 1992
Abhiram Singh ... Appellant
VERSUS
C.D. Commachen (Dead) By Lrs. & Ors. ... Respondents
WITH
CIVIL APPEAL NO.8339 OF 1995
Narayan Singh ... Appellant
VERSUS
Sunderlal Patwa ... Respondents
JUDGMENT
S. A. BOBDE, J.
I agree with the conclusion drawn by my learned brother
Lokur, J. that the bar under Section 123 (3) of the Representation of
People Act, 1951 (hereinafter referred to as “the Act”) to making an
appeal on the ground of religion must not be confined to the religion
of the candidate because of the word ‘his’ in that provision. I also
agree that the purposive interpretation in the social context
35
Page 36
36
adjudication as a facet of purposive interpretation warrants a broad
interpretation of that section. That the section is intended to serve
the broad purpose of checking appeals to religion, race, caste,
community or language by any candidate. That to maintain the
sanctity of the democratic process and to avoid the vitiating of
secular atmosphere of democratic life an appeal to any of the
factors should avoid the election of the candidate making such an
appeal.
2. I would, however, add that such a construction is not only
warranted upon the application of the purposive test of
interpretation but also on textual interpretation. A literal
interpretation does not exclude a purposive interpretation of the
provisions whether in relation to a taxing statute or a penal statute.
In IRC v. Trustees of Sir John Aird’s Settlement [1984 CH 382 :
(1983) 3 All ER 481 (CA)], the Court observed as follows:
“… Two methods of statutory interpretation have at times been adopted by the court. One, sometimes called literalist, is to make a meticulous examination of the precise words used. The other sometimes called purposive, is to consider the object of the relevant provision in the light of the other provisions of the Act — the general intendment of the provisions. They are not mutually exclusive and both have their part to play even in the interpretation of a taxing statute.”
36
Page 37
37
There seems no valid reason while construing a statute (be it
a taxing or penal statute) why both rules of interpretation cannot be
applied.
3. Sub-section (3) of Section 123 of the Act reads as follows:
“123 (3) The appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate:
Provided that no symbol allotted under this Act to a candidate shall be deemed to be a religious symbol or a national symbol for the purposes of this clause”.
The provision prohibits an “appeal by a candidate”, etc. “to
vote or refrain from voting for any person on the ground of his
religion”, etc. The word “his” occurring in the section refers not only
to the candidate or his agent but is also intended to refer to the
voter i.e. the elector. What is prohibited by a candidate is an appeal
to vote on certain grounds. The word “his” therefore must
necessarily be taken to embrace the entire transaction of the appeal
to vote made to voters and must be held referable to all the actors
involved i.e. the candidate, his election agent etc. and the voter.
37
Page 38
38
Thus, the pronoun in the singular “his” refers to a candidate or his
agent or any other person with the consent of a candidate or his
election agent and to the voter. In other words, what is prohibited
is an appeal by a candidate etc. to a voter for voting on the ground
of his religion i.e. those categories preceding “his”. This construction
is fortified by the purposive test.
4. It is settled law that while interpreting statutes, wherever the
language is clear, the intention of the legislature must be gathered
from the language used and support from extraneous sources
should be avoided. I am of the view that the language that is used
in Section 123 (3) of the Act intends to include the voter and the
pronoun “his” refers to the voter in addition to the candidate, his
election agent etc. Also because the intendment and the purpose of
the statute is to prevent an appeal to votes on the ground of
religion. I consider it an unreasonable shrinkage to hold that only
an appeal referring to the religion of the candidate who made the
appeal is prohibited and not an appeal which refers to religion of the
voter. It is quite conceivable that a candidate makes an appeal on
the ground of religion but leaves out any reference to his religion
and only refers to religion of the voter. For example, where a
candidate or his election agent, appeals to a voter highlighting that
the opposing candidate does not belong to a particular religion, or
38
Page 39
39
caste or does not speak a language, thus emphasizing the
distinction between the audience’s (intended voters) religion, caste
or language, without referring to the candidate on whose behalf the
appeal is made, and who may conform to the audience’s religion,
caste or speak their language, the provision is attracted. The
interpretation that I suggest therefore, is wholesome and leaves no
scope for any sectarian caste or language based appeal and is best
suited to bring out the intendment of the provision. There is no
doubt that the section on textual and contextual interpretation
proscribes a reference to either.
5. This Court in Grasim Industries v. Collector of Customs,
Bombay [2002 (4) SCC 297] observed as follows:-
“10. No words or expressions used in any statute can be said to be redundant or superfluous. In matters of interpretation one should not concentrate too much on one word and pay too little attention to other words. No provision in the statute and no word in any section can be construed in isolation. Every provision and every word must be looked at generally and in the context in which it is used. It is said that every statute is an edict of the legislature. The elementary principle of interpreting any word while considering a statute is to gather the mens or sententia legis of the legislature. Where the words are clear and there is no obscurity, and there is no ambiguity and the intention of the legislature is clearly conveyed, there is no scope for the court to take upon itself the task of amending or alternating (sic altering) the statutory provisions. Wherever the language is clear the intention of the legislature is to be gathered
39
Page 40
40
from the language used. While doing so, what has been said in the statute as also what has not been said has to be noted. The construction which requires for its support addition or substitution of words or which results in rejection of words has to be avoided. As stated by the Privy Council in Crawford v. Spooner “we cannot aid the legislature’s defective phrasing of an Act, we cannot add or mend and, by construction make up deficiencies which are left there”. In case of an ordinary word there should be no attempt to substitute or paraphrase of general application. Attention should be confined to what is necessary for deciding the particular case. This principle is too well settled and reference to a few decisions of this Court would suffice. (See: Gwalior Rayons Silk Mfg. (Wvg.) Co. Ltd. v. Custodian of Vested Forests, Union of India v. Deoki Nandan Aggarwal, Institute of Chartered Accountants of India v. Price Waterhouse and Harbhajan Singh v. Press Council of India)”
It seems clear that the mens or sententia legis of the
Parliament in using the pronoun “his” was to prohibit an appeal
made on the ground of the voter’s religion. It was argued before us
that a penal statute must be strictly construed so as not to widen
the scope and create offences which are not intended by the
legislature. This submission is well-founded. However, it has no
application where the action is clearly within the mischief of the
provision. Parliamentary intent therefore, was to clearly proscribe
appeals based on sectarian, linguistic or caste considerations; to
infuse a modicum of oneness, transcending such barriers and to
borrow Tagore’s phrase transcend the fragmented “narrow domestic
walls” and send out the message that regardless of these
40
Page 41
41
distinctions voters were free to choose the candidate best suited to
represent them.
6. The correct question is not whether a construction which is
strict or one which is more free should be adopted but – what is the
true construction of the statute. A passage in Craies on Statute
Law, 7th Edn. at Page No.531 reads as follows:-
“The distinction between a strict and a liberal construction has almost disappeared with regard to all classes of statutes, so that all statutes, whether penal or not, are now construed by substantially the same rules. “All modern Acts are framed with regard to equitable as well as legal principles” [Edwards vs. Edwards : (1876) 2 Ch. D. 291, 297, Mellish L. J., quoted with approval by Lord Cozens – Hardy M.R. in Re. Monolithic Building Co Ltd. (1915) 1 Ch. 643, 665]. “A hundred years ago”, said the Court in Lyons case [(1958) Bell C.C. 38, 45], “statutes were required to be perfectly precise, and resort was not had to a reasonable construction of the Act, and thereby criminals were often allowed to escape. This is not the present mode of construing Acts of Parliament. They are construed now with reference to the true meaning and real intention of the legislature.”
7. It is an overriding duty of the Court while interpreting the
provision of a statute that the intention of the legislature is not
frustrated and any doubt or ambiguity must be resolved by recourse
to the rules of purposive construction. In Balram Kumawat v.
Union of India [2003 (7) SCC 628], this Court observed as
follows:-
41
Page 42
42
“26. The courts will therefore reject that construction which will defeat the plain intention of the legislature even though there may be some inexactitude in the language used. [See Salmon v. Duncombe (AC at p. 634).] Reducing the legislation futility shall be avoided and in a case where the intention of the legislature cannot be given effect to, the courts would accept the bolder construction for the purpose of bringing about an effective result. The courts, when rule of purposive construction is gaining momentum, should be very reluctant to hold that Parliament has achieved nothing by the language it used when it is tolerably plain what it seeks to achieve. [See BBC Enterprises v. Hi-Tech Xtravision Ltd.(All ER at pp. 122-23).]”
Further, this Court observed as follows:-
“36. These decisions are authorities for the proposition that the rule of strict construction of a regulatory/penal statute may not be adhered to, if thereby the plain intention of Parliament to combat crimes of special nature would be defeated.”
8. Applying the above principles, there is no doubt that
Parliament intended an appeal for votes on the ground of religion is
not permissible whether the appeal is made on the ground of the
religion of the candidate etc. or of the voter. Accordingly, the words
“his religion” must be construed as referring to all the categories of
persons preceding these words.
.....................………J. [ S.A. BOBDE ]
NEW DELHI, JANUARY 2, 2017
42
Page 43
43
R E P O R T A B L E
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.37 OF 1992
ABHIRAM SINGH ...APPELLANT
VERSUS
C.D. COMMACHEN (DEAD) BY LRS. & ORS. …RESPONDENTS
WITH
CIVIL APPEAL NO.8339 OF 1995
NARAYAN SINGH …APPELLANT
VERSUS
SUNDERLAL PATWA …RESPONDENT
J U D G M E N T
T.S. THAKUR, CJI.
1. I have had the advantage of carefully reading the separate but conflicting
opinions expressed by my esteemed brothers Madan B. Lokur and Dr. D.Y.
Chandrachud, JJ. While both the views reflect in an abundant measure, the deep
43
Page 44
44
understanding and scholarship of my noble brothers, each treading a path that is
well traversed and sanctified by judicial pronouncements, the view taken by
Lokur, J. appears to me to be more in tune with the purpose and intention behind
the enactment of Section 123(3) of the Representation of Peoples Act, 1951. I
would, therefore, concur with the conclusions drawn by Lokur, J. and the order
proposed by His Lordship with a few lines of my own in support of the same.
2. The legislative history of Section 123(3) as it now forms part of the statute
has been traced in the order proposed by brother Lokur, J. I can make no useful
addition to that narrative which is both exhaustive and historically accurate. I
may, perhaps pick up the threads post 1958 by which time amendments to the
Representation of People Act, 1951 had brought Section 123(3) to read as
under:-
“Section 123
(1) xxxxxx
(2) xxxxxx
(3) The systematic appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting on the grounds of caste, race, community or religion or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or national emblem, for the furtherance of the prospects of that candidate’s election.”
3. A close and careful reading of the above would show that for an appeal to
constitute a corrupt practice it had to satisfy the following ingredients:
(i) the appeal was made by the candidate, or his agent, or by any other person with the consent of the candidate or his election agent;
44
Page 45
45
(ii) the appeal was systematic;
(iii) the appeal so made was to vote or refrain from voting at an election on the ground of caste, race, community, or religion or the use of or appeal to religious symbols or the use of or appeal to national symbols such as national flag or the national emblem; and
(iv) the appeal was for the furtherance of the prospects of the candidate’s election, by whom or whose behalf the appeal was made.
4. What is noteworthy is that Section 123(3) as it read before the
amendment of 1961, did not make any reference to the “candidate’s religion” or
the “religion of his election agent” or the “person who was making the appeal
with the consent of the candidate or his agent” or even of the ‘voters’ leave
alone the “religion of the opponent” of any such candidate. All that was
necessary to establish the commission of a corrupt practice was a systematic
appeal by a candidate, his election agent or any other person with the consent of
any one of the two, thereby implying that an appeal in the name of religion, race,
caste, community or language or the use of symbols referred to in Section 123(3)
was forbidden regardless of whose religion, race, caste, community or language
was invoked by the person making the appeal. All that was necessary to prove
was that the appeal was systematic and the same was made for the furtherance
of the prospects of a candidate’s election.
5. Then came the Bill for amendment of Section 123 of the Act introduced in
the Lok Sabha on 10th August, 1961 which was aimed at widening the scope of
corrupt practice and to provide for a new corrupt practice and a new electoral
offence. The notes on clauses attached to the Bill indicated that the object
behind the proposed amendment was (a) to curb communal and separatist
tendencies in the country (b) to widen the scope of the corrupt practice
mentioned in sub-section (3) of Section 123 of the Act and (c) to provide for a
45
Page 46
46
new corrupt practice as in sub-clause (b) of clause 25. The proposed amendment
was in the following words:
“25. In Section123 of the 1951 Act, -
(a) in clause (3) – (i) the word “systematic” shall be omitted, (ii) for the words “caste, race, community or religion”, the
words “religion, race, caste, community or language” shall be substituted;
(iii) (b) after clause (3), the following clause shall be inserted, namely: -
“(3A) The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the citizens of India on grounds of religion, race, caste, community, or language, by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of that candidate’s election.”-
6. The bill proposing the above amendment was referred to a Select
Committee who re-drafted the same for it was of the view that the amendment
as proposed did not clearly bring out its intention. The redrafted provision was
with the minutes of dissent recorded by Ms. Renu Chakravartty and Mr. Balraj
Madhok debated by the Parliament and enacted to read as under:
“(1) xxxxxxxxx
(2) xxxxxxxxxx
(3) The appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.
(3A) The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the citizens of India on grounds of religion, race caste, community, or language, by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of election of that candidate or for prejudicially affecting the election of any candidate.
46
Page 47
47
7. The single noteworthy change that was by the above amendment brought
about in the law was the deletion of the word “systematic” as it appeared in
Section 123 (3) before the amendment of 1961. The purpose underlying the
proposed deletion obviously was to provide that an appeal in the name of
religion after the amendment would constitute a corrupt practice even when the
same was not systematic. In other words, a single appeal on the ground of
religion, race, caste, community or language would in terms of the amended
provision be sufficient to annul an election. The other notable change which the
amendment brought about was the addition of the words “or for prejudicially
affecting the election of any candidate” in Section 123 (3) which words were not
there in the earlier provision.
8. That the purpose underlying the amendment was to enlarge the scope of
corrupt practice was not disputed by learned counsel for the parties before us.
That the removal of the word “systematic” and the addition of the words
“prejudicially affecting the election of any candidate” achieved that purpose was
also not disputed. What was all the same strenuously argued by Mr. Shyam
Diwan was that even when the purpose of the amendment was to widen the
scope of the corrupt practice under Section 123 (3) it had also restricted the
same by using the word “his” before the word “religion” in the amended
provision. According to Mr. Diwan the amendment in one sense served to widen
but in another sense restrict the scope of corrupt practice.
9. I have found it difficult to accept that submission. In my view the
unamended provision extracted earlier made any appeal in the name of religion,
race, caste, community or language a corrupt practice regardless of whose
47
Page 48
48
religion, race, caste, community or language was involved for such an appeal.
The only other requirement was that such an appeal was made in a systematic
manner for the furtherance of the prospects of a candidate. Now, if that was the
legal position before the amendment and if the Parliament intended to enlarge
the scope of the corrupt practice as indeed it did, the question of the scope being
widened and restricted at the same time did not arise. There is nothing to
suggest either in the statement of objects and reasons or contemporaneous
record of proceedings including notes accompanying the bill to show that the
amendment was contrary to the earlier position intended to permit appeals in
the name of religion, race, caste, community or language to be made except
those made in the name of the religion, race, caste, community or language of
the candidate for the furtherance of whose prospects such appeals were made.
Any such interpretation will not only do violence to the provisions of Section
123(3) but also go against the avowed purpose of the amendment. Any such
interpretation will artificially restrict the scope of corrupt practice for it will make
permissible what was clearly impermissible under the unamended provision. The
correct approach, in my opinion, is to ask whether appeals in the name of
religion, race, caste, community or language which were forbidden under the
unamended law were actually meant to be made permissible subject only to the
condition that any such appeal was not founded on the religion, race, caste,
community or language of the candidate for whose benefit the same was made.
The answer to that question has to be in the negative. The law as it stood before
the amendment did not permit an appeal in the name of religion, race, caste
community or language, no matter whose religion, race, community or language
was invoked. The amendment did not intend to relax or remove that restriction.
On the contrary it intended to widen the scope of the corrupt practice by making
48
Page 49
49
even a ‘single such appeal’ a corrupt practice which was not so under the
unamended provision. Seen both textually and contextually the argument that
the term “his religion” appearing in the amended provision must be interpreted
so as to confine the same to appeals in the name of “religion of the candidate”
concerned alone does not stand closer scrutiny and must be rejected.
10. There is another angle from which the question of interpretation of Section
123(3) can be approached. Assuming that Section 123(3), as it appears, in the
Statute Book is capable of two possible interpretations one suggesting that a
corrupt practice will be committed only if the appeal is in the name of the
candidate’s religion, race, community or language and the other suggesting that
regardless of whose religion, race, community or language is invoked an appeal
in the name of any one of those would vitiate the election. The question is which
one of the two interpretations ought to be preferred by the Court keeping in view
the constitutional ethos and the secular character of our polity.
11. That India is a secular state is no longer res integra. Secularism has been
declared by this Court to be one of the basic features of the Constitution. A long
line of decisions delivered by this Court on the subject have explained the
meaning of the term ‘secular’ and ‘secularism’, but before we refer to the judicial
pronouncements on the subject we may gainfully refer to what Dr.
Radhakrishnan the noted statesman/philosopher had to say about India being a
secular State in the following passage:
“When India is said to be a secular State, it does not mean that we reject reality of an unseen spirit or the relevance of religion to life or that we exalt irreligion. It does not mean that Secularism itself becomes a positive religion or that the State assumes divine prerogatives. Though faith in the Supreme is the basic principle of the Indian tradition, the Indian State will not identify itself with or be controlled by any particular religion. We hold that no one
49
Page 50
50
religion should be given preferential status, or unique distinction, that no one religion should be accorded special privileges in national life or international relations for that would be a violation of the basic principles of democracy and contrary to the best interests of religion and government. This view of religious impartiality, of comprehension and forbearance, has a prophetic role to play within the national and international life. No group of citizens shall arrogate to itself rights and privileges, which it denies to others. No person should suffer any form of disability or discrimination because of his religion but all like should be free to share to the fullest degree in the common life. This is the basic principle involved in the separation of Church and State.”
[emphasis supplied]
12. Dr. B.R. Ambedkar also explained the significance of ‘secular state’ in the
Parliamentary debate in the following words:
“A secular state does not mean that we shall not take into consideration the religious sentiments of the people. All that a secular State means is that this parliament shall not be competent to impose any particular religion upon the rest of the people”
13. In Saifuddin Saheb v. State of Bombay AIR 1962 SC 853 a
Constitution bench of this Court described secularism thus :-
“50. These Articles embody the principle of religious toleration that has been the characteristic feature of Indian civilization from the start of history, the instances and periods when this feature was absent being merely temporary aberrations. Besides, they serve to emphasize the secular nature of the Indian democracy which the founding fathers considered should be the very basis of the Constitution.”
14. Again in the Ahmedabad St. Xavier's College Society and Anr. v.
State of Gujarat and Anr. (1974)1 SCC 717 a Nine-Judge bench explained
the secular character of the Indian Constitution and said:
“75. …….. There is no mysticism in the secular character of
50
Page 51
51
the State. Secularism is neither anti-God nor pro-God; it treats alike the devout, the agnostic and the atheist. It eliminates God from the matters of the State and ensures that no one shall be discriminated against on the ground of religion.”
15. So also in Indira Nehru Gandhi v. Shri Raj Narain (1975) Suppl. SCC 1 it was observed::
“664.. …….. The State shall have no religion of its own and all persons shall be equally entitled to freedom of conscience and the right freely to profess, practice and propagate religion.”
16. In S.R. Bommai v. Union of India 1994 (3) SCC 1, Sawant J. speaking
for himself and Kuldeep Singh J. in para 145 of the judgment elaborately referred
to several provisions of the Constitution including Articles 25, 26, 29, 30, 44 and
51A and declared that these provisions prohibit the State from identifying with
any particular religion, sect or denomination. Drawing support from what jurists
have said about the concept of secularism in the Indian Constitution, the Court
explained the legal position thus:
“148.One thing which prominently emerges from the above discussion on secularism under our Constitution is that whatever the attitude of the State towards the religions, religious sects and denominations, religion cannot be mixed with any secular activity of the State. In fact, the encroachment of religion into secular activities is strictly prohibited. This is evident from the provisions of the Constitution to which we have made reference above. The State's tolerance of religion or religions does not make it either a religious or a theocratic State. When the State allows citizens to practise and profess their religions, it does not either explicitly or implicitly allow them to introduce religion into non-religious and secular activities of the State. The freedom and tolerance of religion is only to the extent of permitting pursuit of spiritual life which is different from the secular life. The latter falls in the exclusive domain of the affairs of the State. This is also clear from Sub-section [3] of Section 123 of the Representation of the
51
Page 52
52
Peoples Act, 1951 which prohibits an appeal by a candidate or his agent or by any other person with the consent of the candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of or appeal to religious symbols. Sub-section [3A] of the same section prohibits the promotion or attempt to promote feelings of enmity and hatred between different classes of the citizens of India on the grounds of religion, race, caste community or language by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate. A breach of the provisions of the said Sub-sections [3] and [3A] are deemed to be corrupt practices within the meaning ofthe said section.”
(Emphasis supplied)
17. The Court declared that whatever be the States attitude towards religious
sects and denominations, a religious activity cannot be allowed to mix with the
secular activities of the State. The Court held that encroachment of religious
activities in the secular activities of the State was prohibited as is evident from
the provisions of the Constitution themselves. The Court observed:
“148.One thing which prominently emerges from the above discussion on secularism under our Constitution is that whatever the attitude of the State towards the religions, religious sects and denominations, religion cannot be mixed with any secular activity of the State. In fact, the encroachment of religion into secular activities is strictly prohibited. This is evident from the provisions of the Constitution to which we have made reference above.”
(Emphasis Supplied)
18. The Court drew a distinction between freedom and tolerance of religion on
the one hand and the secular life of the State on the other and declared that the
later falls in the exclusive domain of the State.
52
Page 53
53
19. Speaking for himself and Agarwal J., Jeevan Reddy J., held that the
Constitution does not recognize or permit mixing religion and State power and
that the two must be kept apart. The Court said:
“310…….If the Constitution requires the State to be secular in thought and action, the same requirement attaches to political parties as well. The Constitution does not recognise, it does not permit, mixing religion and State power. Both must be kept apart. That is the constitutional injunction. None can say otherwise so long as this Constitution governs this country. Introducing religion into politics is to introduce an impermissible element into body politic and an imbalance in our constitutional system. If a political party espousing a particular religion comes to power, that religion tends to become, in practice, the official religion. All other religions come to acquire a secondary status, at any rate, a less favourable position. This would be plainly antithetical to Articles 14 to 16, 25 and the entire constitutional scheme adumbrated hereinabove. Under our Constitution, no party or Organisation can simultaneously be a political and a religious party.”
20. Relying upon the pronouncement of SR Bommai (supra) this Court in M.P.
Gopalakrishnan Nair and Anr. v. State of Kerala and Ors. (2005) 11 SCC
45 declared that the judicial process must promote citizen’s participation in the
electoral process free from any corrupt practice in the exercise of their adult
franchise. The Court held that rise of fundamentalism and communalism of
politics encouraged the separatist and divisive forces and become breeding
grounds for national disintegration and failure of the parliamentary democratic
system.
21. In Dr. Vimal (Mrs.) v. Bhaguji & Ors. (1996) 9 SCC 351 this Court
emphasized the need for interpreting Section 123(3) and 123(3A) of the
Representation of Peoples Act, 1951 to maintain national integrity and unity
amongst the citizens of the country and maintaining the secular character of the
53
Page 54
54
society to which we belong. The Court said:
“20.We may also indicate here that in order to maintain national integrity and amity amongst the citizens of the country and to maintain the secular character of the pluralistic society to which we belong section 123 and 123 (3A) of the Representation Act have been incorporated. For maintaining purity in the election process and for maintaining peace and harmony in the social fabric, it becomes essentially necessary not only to indict the party to an election guilty of corrupt practice but to name the collaborators of such corrupt practice if there be any”.
22. In Ambika Sharan Singh Vs. Mahant Mahadeva and Giri and Others
(1969) 3 SCC 492, the Court held:
“12. Indian leadership has long condemned electoral campaigns on the lines of caste and community as being destructive of the country’s integration and the concept of secular democracy which is the basis of our Constitution. It is this condemnation which is reflected in Section 123 (3) of the Act. Inspite of the repeated condemnation, experience has shown that where there is such a constituency it has been unfortunately too tempting for a candidate to resist appealing to sectional elements to cast their votes on caste basis.”
23. The upshot of the above discussion clearly is that under the constitutional
scheme mixing religion with State power is not permissible while freedom to
practice profess and propagate religion of one’s choice is guaranteed. The State
being secular in character will not identify itself with any one of the religions or
religious denominations. This necessarily implies that religion will not play any
role in the governance of the country which must at all times be secular in
nature. The elections to the State legislature or to the Parliament or for that
matter or any other body in the State is a secular exercise just as the functions of
the elected representatives must be secular in both outlook and practice. Suffice
54
Page 55
55
it to say that the Constitutional ethos forbids mixing of religions or religious
considerations with the secular functions of the State. This necessarily implies
that interpretation of any statute must not offend the fundamental mandate
under the Constitution. An interpretation which has the effect of eroding or
diluting the constitutional objective of keeping the State and its activities free
from religious considerations, therefore, must be avoided. This Court has in
several pronouncements ruled that while interpreting an enactment, the Courts
should remain cognizant of the Constitutional goals and the purpose of the Act
and interpret the provisions accordingly.
24. In Kedar Nath Vs. State of Bihar (AIR 1962 SC 955), a Constitution
bench of this Court declared that while interpreting an enactment, the Court
should have regard not merely to the literal meaning of the words used, but
also take into consideration the antecedent history of the legislation, its
purpose and the mischief it seeks to address. More importantly, the Court
observed:
“26. It is well-settled that if certain provisions of law construed in one way would make them consistent with the Constitution, and another interpretation would render them unconstitutional, the Court would lean in favour of the former construction”
25. Extending the above principle further one can say that if two constructions
of a statute were possible, one that promotes the constitutional objective ought
to be preferred over the other that does not do so.
26. To somewhat similar effect is the decision of this Court in State of
Karnataka Vs. Appa Balu Ingale and Others [1995] Supp.4 SCC 469
where this Court held that as the vehicle of transforming the nation’s life, the
55
Page 56
56
Court should respond to the nation’s need and interpret the law with pragmatism
to further public welfare and to make the constitutional animations a reality. The
Court held that Judge’s should be cognizant of the constitutional goals and
remind themselves of the purpose of the Act while interpreting any legislation,
the Court said:
“35. The judges, therefore, should respond to the human situations to meet the felt necessities of the time and social needs; make meaningful the right to life and give effect to the Constitution and the will of the legislature. This Court as the vehicle of transforming the nation’s life should respond to the nation’s needs and interpret the law with pragmatism to further public welfare to make the constitutional animations a reality. Common sense has always served in the court’s ceaseless striving as a voice of reason to maintain the blend of change and continuity of order which is sine qua non for stability in the process of change in a parliamentary democracy. In interpreting the Act, the judge should be cognizant to and always keep at the back of his/her mind the constitutional goals and the purpose of the Act and interpret the provisions of the Act in the light thus shed to annihilate untouchability; to accord to the Dalits and the Tribes right to equality; give social integration a fruition and make fraternity a reality.”
27. In Vipulbhai M. Chaudhary Vs. Gujarat Cooperative Milk Marketing
Federation Ltd. and Ors. (2015) 8 SCC 1, this Court held that in cases where
the legislation or bye-laws are silent in a given aspect, the Court will have to read
the constitutional requirements into the enactment. The Court said:
“46. In the background of the constitutional mandate, the question is not what the statute does say but what the statute must say. If the Act or the Rules or the bye-laws do not say what they should say in terms of the Constitution, it is the duty of the court to read the constitutional spirit and concept into the Acts.”
56
Page 57
57
28. There is thus ample authority for the proposition that while interpreting a
legislative provision, the Courts must remain alive to the constitutional provisions
and ethos and that interpretations that are in tune with such provisions and
ethos ought to be preferred over others. Applying that principle to the case at
hand, an interpretation that will have the effect of removing the religion or
religious considerations from the secular character of the State or state activity
ought to be preferred over an interpretation which may allow such considerations
to enter, effect or influence such activities. Electoral processes are doubtless
secular activities of the State. Religion can have no place in such activities for
religion is a matter personal to the individual with which neither the State nor
any other individual has anything to do. The relationship between man and God
and the means which humans adopt to connect with the almighty are matters of
individual preferences and choices. The State is under an obligation to allow
complete freedom for practicing, professing and propagating religious faith to
which a citizen belongs in terms of Article 25 of the Constitution of India but the
freedom so guaranteed has nothing to do with secular activities which the State
undertakes. The State can and indeed has in terms of Section 123(3) forbidden
interference of religions and religious beliefs with secular activity of elections to
legislative bodies. To sum up:
29. An appeal in the name of religion, race, caste, community or language is
impermissible under the Representation of the People Act, 1951 and would
constitute a corrupt practice sufficient to annul the election in which such an
appeal was made regardless whether the appeal was in the name of the
candidate’s religion or the religion of the election agent or that of the opponent
or that of the voter’s. The sum total of Section 123 (3) even after amendment is
57
Page 58
58
that an appeal in the name of religion, race, caste, community or language is
forbidden even when the appeal may not be in the name of the religion, race,
caste, community or language of the candidate for whom it has been made. So
interpreted religion, race, caste, community or language would not be allowed to
play any role in the electoral process and should an appeal be made on any of
those considerations, the same would constitute a corrupt practice. With these
few lines I answer the reference in terms of the order proposed by Lokur, J.
…………………….…..…CJI. (T.S. THAKUR)
New Delhi January 2, 2017
58
Page 59
59
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 37 OF 1992
ABHIRAM SINGH .....APPELLANT
Versus
C.D. COMMACHEN (DEAD) .....RESPONDENTS BY LRS. & ORS
WITH
CIVIL APPEAL No. 8339 OF 1995
J U D G M E N T
Dr D Y CHANDRACHUD, J
A The reference
This reference to a Bench of seven Judges turns upon the meaning of a
simple pronoun : “his” in Section 123(3) of the Representation of the People
Act, 1951. A word, it is said, defines a universe. Words symbolise the human
effort to contain the infinity which dwells in human relationships into finite
boundaries which distinguish the known from the unknown, the familiar from
59
Page 60
60
the unfamiliar and the certain from the uncertain. That so much should turn
upon the meaning which we assign to a single word is reason enough to
guard against an assumption that the issue which we confront is a matter
entirely of grammar or of statutory interpretation. Underlying the surface of this
case, are profound questions about the course of democracy in our country
and the role of religion, race, caste, community and language in political
discourse. Each of these traits or characteristics defines identity within the
conception of nationhood and citizenship. Quibbles over the meaning of a
word apart, the interpretation that will be adopted by the court will define the
boundaries between electoral politics on the one hand and individual or
collective features grounded in religion, race, caste, community and language
on the other.
2 The reference before this Bench of seven Judges arises in
this way :
(i) In Narayan Singh v. Sunderlal Patwa37, a Constitution Bench of this
Court observed in its order dated 28 August 2002 that the High Court
in that case had construed Section 123(3) “to mean that it will not be
a corrupt practice when the voters belonging to some other religion
are appealed, other than the religion of the candidate.” This
37
(2003) 9 SCC 300
60
Page 61
61
construction was supported by three Judge Bench decisions of this
Court in Kanti Prasad Yagnik v. Purshottamdas Patel38 and Dr
Ramesh Yashwant Prabhoo v. Prabhakar Kashinath Kunte39.
There were observations of the Constitution Bench in Kultar Singh
v. Mukhtar Singh40 bearing on the interpretation of Section 123(3).
In the referring order in Naryan Singh (supra), this Court observed
that in the nine Judge Bench decision in S R Bommai v. Union of
India41, there were certain observations which were contrary to the
decisions of the three Judge Benches noted above. The order of
reference was founded on the following reasons :
“2…the very object of amendment in introducing Act 40 of 1961 was for curbing the communal and separatist tendency in the country and to widen the scope of corrupt practice mentioned in sub-section (3) of Section 123 of the Act….
3. As it appears, under the amended provision, the words “systematic appeal” in the pre-amended provision were given a go-by and necessarily therefore the scope has been widened but by introducing the word “his” and the interpretation given to the aforesaid provision in the judgments referred earlier, would give it a restrictive meaning. In other words, while under the pre-amended provision it would be a corrupt practice, if appealed by the candidate, or his agent or any other person to vote or refrain from voting on the grounds of caste, race, community or religion, it would not be so under the amended provision so long as the candidate does not appeal to the voters on the ground of his religion even though he appealed to the voters on the ground of religion of voters. In view of certain observations made in the Constitution Bench decision
38(1969) 1 SCC 455 39(1996) 1 SCC 130 40(1964) 7 SCR 790 41(1994) 3 SCC 1
61
Page 62
62
of this Court in Kultar Singh Case we think it appropriate to refer the matter to a larger Bench of seven Judges to consider the matter.”
3 The present civil appeal was initially referred by a Bench of three judges
to a Constitution Bench on 16 April 199642. When the civil appeal came up
before a Constitution Bench43, one of the questions which fell for consideration
was the interpretation of Section 123(3). Following the reference to seven
Judges made in Narayan Singh, the present civil appeal was also referred on
the question of the interpretation of Section 123(3). The order of reference
dated 30 January 2014 explains the limited nature of the reference, thus :
“4. Be that as it may, since one of the questions involved in the present appeal is already referred to a larger Bench of seven Judges, we think it appropriate to refer this appeal to a limited extent regarding interpretation of sub-section (3) of Section 123 of the 1951 Act to a larger Bench of seven Judges.”
The reference to seven Judges is limited to the interpretation of Section
123(3).
B Representation of the People Act, 1951
4 Part VII of the Representation of the People Act, 1951 deals with corrupt
practices and electoral offences. Chapter 1 of Part VII contains a provision,
Section 123, which defines corrupt practices for the purposes of the Act. Since
42(1996) 3 SCC 665 43(2014) 14 SCC 382
62
Page 63
63
its amendment in 1961, Section 123(3)44, to the extent that is relevant to the
present case, provides as follows :
“123(3). The appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.”
Together with the substitution of sub-section (3), the amending enactment
introduced sub-section 3A, in the following terms :
“123(3A). The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the citizens of India on grounds of religion, race, caste, community or language, by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.”
5 Electoral offences are provided in Chapter 3. Among them, in Section
125, is promoting or attempting to promote feelings of enmity or hatred
between different classes of the citizens, in connection with an election under
the Act, on grounds of religion, race, caste, community and language.
6 At the conclusion of the trial of an election petition, the High Court may under Section 98(b)45 declare the election of any or all of the returned
44Section 123(3) was substituted by amending Act 40 of 1961, w.e.f. 20.9.1961. 45Section 98 : Decision of the High Court – At the conclusion of the trial of an election petition [the High Court]
shall make an order –
63
Page 64
64
candidates to be void. One of the grounds on which an election can be declared void in Section 100(1)(b) is :
“that any corrupt practice has been committed by a returned candidate or by his election agent or by any other person with the consent of a returned candidate or his election agent.”
7 At the time when the High Court makes an order under Section 98, it
has to also make an order under Section 99 stating whether a charge made in
the election petition, of a corrupt practice having been committed at the
election has been proved, the nature of the corrupt practice and the names of
all persons who have been proved to have committed any corrupt practice.
The consequence of a finding by the High Court of the commission of a corrupt
practice in Section 99, is a disqualification under Section 8(A) for a period of
upto six years. Section 8(A) is in the following terms :
“8(A). Disqualification on ground of corrupt practices – (1) The case of every person found guilty of a corrupt practice by an order under Section 99 shall be submitted, [as soon as may be within a period of three months from the date such order takes effect], by such authority as the Central Government may specify in this behalf, to the President for determination of the question as to whether such person shall be disqualified and if so, for what period: Provided that the period for which any person may be disqualified under this sub-section shall in no case exceed six years from the date on which the order made in relation to him under section 99 takes effect;
(2) Any person who stands disqualified under section 8A of this Act as it stood immediately before the commencement of the Election Laws (Amendment) Act, 1975 (40 of 1975), may, if the period of such
64
Page 65
65
disqualification has not expired, submit a petition to the President for the removal of such disqualification for the unexpired portion of the said period;
(3) Before giving his decision on any question mentioned in sub-section (1) or on any petition submitted under sub-section (2), the President shall obtain the opinion of the Election Commission on such question or petition and shall act according to such opinion.”
8 Section 11(A)(2) stipulates that any person who is disqualified by a
decision of the President under sub-section (1) of Section 8(A) for any period
shall be disqualified for the same period from voting at any election.
9 Section 16 of the Representation of the People Act, 1951 provides that
where a person is disqualified from voting under the provisions of any law
relating to corrupt practices and other offences in connection with elections,
that person shall be disqualified for registration in an electoral roll. Moreover, if
a person has been disqualified after registration in an electoral roll, the name
of that person is to be immediately struck off the electoral roll in which it was
included. These provisions in the matter of disqualification emanate from
Article 102(1)(e) of the Constitution under which a person shall be disqualified
for being chosen as and for being a Member of either House of Parliament “if
he is so disqualified by or under any law made by Parliament”. A similar
provision in relation to the state legislatures is contained in Article 191(1)(e) of
the Constitution.
65
Page 66
66
10 The consequence of a finding of the High Court at the conclusion of the
trial of an election petition that a person is guilty of a corrupt practice under
Section 123 is serious. A disqualification can ensue for a period of upto six
years. A person who has been disqualified stands debarred from voting at any
election for the same period. The ban upon the entry of the name of such a
person in an electoral roll (or the striking off of the name when it was included
in the electoral roll) disenfranchises such a person. The person ceases to be
an elector and is not qualified to fill a seat in Parliament or the state
legislatures for the period during which the disqualification operates.
C. Strict construction
11 Election petitions alleging corrupt practices have a quasi-criminal
character. Where a statutory provision implicates penal consequences or
consequences of a quasi-criminal character, a strict construction of the words
used by the legislature must be adopted. The rule of strict interpretation in
regard to penal statutes was enunciated in a judgment of a Constitution Bench
of this Court in Tolaram Relumal v. State of Bombay46 where it was held as
follows :
“...It may be here observed that the provisions of section 18(1) are penal in nature and it is a well settled rule of construction of penal statutes that if two possible and reasonable constructions can be put upon a penal provision, the Court must lean towards that construction which exempts the subject from penalty rather than the one which imposes penalty. It is not competent to the Court to stretch the meaning of an
46 (1951) 1 SCR 158
66
Page 67
67
expression used by the Legislature in order to carry out the intention of the Legislature. As pointed out by Lord Macmillan in London and North Eastern Railway Co. V. Berriman, “where penalties for infringement are imposed it is not legitimate to stretch the language of a rule, however beneficient its intention, beyond the fair and ordinary meaning of its language.” (Id at p. 164)
This principle has been consistently applied by this Court while construing the
ambit of the expression ‘corrupt practices’. The rule of strict interpretation has
been adopted in Amolakchand Chhazed v. Bhagwandas47. A Bench of three
Judges of this Court held thus :
“12....Election petitions alleging corrupt practices are proceedings of a quasi-criminal nature and the onus is on the person who challenges the election to prove the allegations beyond reasonable doubt.” (Id at p. 572)
12 The standard of proof is hence much higher than a preponderance of
probabilities which operates in civil trials. The standard of proof in an election
trial veers close to that which guides a criminal trial. This principle was applied
in another decision of three Judges of this Court in Baldev Singh Mann v.
Gurcharan Singh (MLA)48 in the following observations:
“8. It is well-settled that an allegation of corrupt practice within the meaning of sub-sections (1) to (8) of Section 123 of the Act, made in the election petition are regarded quasi-criminal in nature requiring a strict proof of the same because the consequences are not only very serious but also penal in nature. It may be pointed out that on the proof of any of the corrupt practices as
47 (1977) 3 SCC 566
48 (1996) 2 SCC 743
67
Page 68
68
alleged in the election petition it is not only the election of the returned candidate which is declared void and set aside but besides the disqualification of the returned candidate, the candidate himself or his agent or any other person as the case may be, if found to have committed corrupt practice may be punished with imprisonment under Section 135-A of the Act. It is for these reasons that the Court insists upon a strict proof of such allegation of corrupt practice and not to decide the case on preponderance or probabilities. The evidence has, therefore, to be judged having regard to these well-settled principles.” (Id at p.746)
In Thampanoor Ravi v. Charupara Ravi49, in the context of a disqualification
under Article 191 of the Constitution, on the ground of being declared an
insolvent, this Court observed as follows :
“19. The learned Judge noticed that if a person is not to be held an insolvent as in ordinary parlance it would result in non-application of disqualification even if the court is satisfied that the returned candidate is not in a position to repay debts and could be adjudged to be an insolvent. Article 191(1)(c) does not contemplate mere impecuniosity or incapacity of a person to repay one’s debts but he should not only be adjudged an insolvent but also remain undischarged. Such a contingency could only arise under the insolvency law. Article 191(1)(c) refers to disqualifications of a person from getting elected to the State Legislature. The conditions for disqualification cannot be enlarged by importing to it any meaning other than permissible on a strict interpretation of expressions used therein for what we are dealing with is a case of disqualification. Whenever any disqualification is imposed naturally the right of a citizen is cut down and in that event a narrow interpretation is required. Therefore, the liberal view taken by the learned Judge to the contrary does not appear to be correct.” (Id at p.87)
49 (1999) 8 SCC 74
68
Page 69
69
In Bipinchandra Parshottamdas Patel (Vakil) v. State of Gujarat50, a Bench
of three Judges of this Court restated the principle in the following
observations :
“31. It is trite that a law leading to disqualification to hold an office should be clear and unambiguous like a penal law. In the event a statute is not clear, recourse to strict interpretation must be made for construction thereof. In his classic work The Interpretation and Application of Statutes Read Dickerson states:
“(1) The court will not extend the law beyond its meaning to take care of a broader legislative purpose. Here ‘strict’ means merely that the court will refrain from exercising its creative function to apply the rule announced in the statute to situations not covered by it, even though such an extension would help to advance the manifest ulterior purpose of the statute. Here, strictness relates not to the meaning of the statute but to using the statute as a basis for judicial law-making by analogy with it;
(2) The court will resolve an evenly balanced uncertainty of meaning in favour of a criminal defendant, the common law, the ‘common right’, a taxpayer, or sovereignty;
(3) The court will so resolve a significant uncertainty of meaning even against the weight of probability;
(4) The court will adhere closely to the literal meaning of the statute and infer nothing that would extend its reach;
(5) Where the manifest purpose of the statute, as collaterally revealed, is narrower than its express meaning, the court will restrict application of the statute to its narrower purpose. This differs from the Riggs situation in that the narrow purpose is revealed by sources outside the statute and its proper context.” (Id at p. 653)
50 (2003) 4 SCC 642
69
Page 70
70
Construing the provisions of Section 123, a Bench of two Judges of this Court
in S Subramaniam Balaji v. State of Tamil Nadu51, observed thus :
“61.2….Section 123 and other relevant provisions, upon their true construction, contemplate corrupt practice by individual candidate or his agent. Moreover, such corrupt is directly linked to his own election irrespective of the question whether his party forms a Government or not. The provisions of the RP Act clearly draw a distinction between an individual candidate put up by a political party and the candidate from resorting to promises, which constitute a corrupt practice within the meaning of Section 123 of the RP Act. The provisions of the said Act place no fetter on
the power of the political parties to make promises in the election manifesto.” (Id at p. 694)
This reflects the settled legal position.
D. Construing Section 123(3)
13 Essentially, Section 123(3) can be understood by dividing its provisions
into three parts. The first part describes the person making the appeal, the
second part describes what the appeal seeks to achieve while the third part
relates to the ground or basis reflected in the second. The first part of the
provision postulates an appeal. The appeal could be :
(i) by a candidate; or (ii) by the agent of a candidate; or (iii) by another person with the consent of a candidate; or (iv) by another person with the consent of the election agent of the
candidate.
51 (2013) 9 SCC 659
70
Page 71
71
Where the person making the appeal is not the candidate or his agent,
consent of the candidate or his agent is mandated.
14 The appeal is to vote or refrain from voting for any person. The
expression ‘any person’ is evidently a reference to a candidate contesting the
election. The third part speaks of the basis of the appeal. The appeal is to vote
or refrain from voting for any person on the ground of his religion, race, caste,
community or language. In the latter part of Section 123(3), the corrupt
practices consist in the use of or appeal to religious symbols or national
symbols such as the national flag or emblem for (i) the furtherance of the
prospects of the election of that candidate or (ii) prejudicially affecting the
election of any candidate.
15 Section 123(3) evinces a Parliamentary intent to bring within the corrupt
practice an appeal by a candidate or his agent (or by any person with the
consent of the candidate or his election agent) to either vote or refrain from
voting for any person. The positive element is embodied in the expression “to
vote”. What it means is that there is an appeal to vote in favour of a particular
candidate. Negatively, an appeal not to vote for a rival candidate is also within
the text of the provision. An appeal to vote for a candidate is made to enhance
the prospects of the candidate at the election. An appeal to refrain from voting
for a candidate has a detrimental effect on the election prospects of a rival
candidate. Hence, in the first instance, there is an appeal by a candidate (or
71
Page 72
72
his agent or by another person with the consent of the election agent). The
appeal is for soliciting votes in favour of the candidate or to refrain from voting
for a rival candidate. The expression ‘his’ means belonging to or associated
with a person previously mentioned. The expression “his” used in conjunction
with religion, race, caste, community or language is in reference to the
religion, race, caste, community or language of the candidate (in whose favour
the appeal to cast a vote is made) or that of a rival candidate (when an appeal
is made to refrain from voting for another). It is impossible to construe
sub-section (3) as referring to the religion, race, caste, community or language
of the voter. The provision, it is significant, adverts to “a candidate” or “his
agent”, or “by any other person with the consent of a candidate or his election
agent”. This is a reference to the person making the appeal. The next part of
the provision contains a reference to the appeal being made “to vote or refrain
from voting for any person”. The vote is solicited for a candidate or there is an
appeal not to vote for a candidate. Each of these expressions is in the
singular. They are followed by expression “on the ground of his religion…”.
The expression “his religion…” must necessarily qualify what precedes;
namely, the religion of the candidate in whose favour a vote is sought or that
of another candidate against whom there is an appeal to refrain from voting.
‘His’ religion (and the same principle would apply to ‘his’ race, ‘his’ caste, ‘his’
community, or ‘his’ language) must hence refer to the religion of the person in
72
Page 73
73
whose favour votes are solicited or the person against whom there is an
appeal for refraining from casting a ballot.
16 Section 123(3) uses the expression “on the ground of his religion…”.
There are two significant expressions here (besides ‘his’ which has been
considered above). The first is ‘the’ and the second, “ground”. The expression
‘the’ is a definite article used especially before a noun with a specifying or
particularizing effect. ‘The’ is used as opposed to the indefinite or generalizing
forces of the indefinite article ‘a’ or ‘an’. The expression ‘ground’ was
substituted in Section 123(3) in place of ‘grounds’, following the amendment
of 1961. Read together, the words “the ground of his religion…” indicate that
what the legislature has proscribed is an appeal to vote for a candidate or to
refrain from voting for another candidate exclusively on the basis of the
religion (or race, caste, community or language) of the candidate or a rival
candidate.
‘The ground’ means solely or exclusively on the basis of the identified feature
or circumstance.
17 Is there a valid rationale for Parliament, in adopting Section 123(3), to
focus on an appeal to the religion of the candidate or of a rival candidate?
There is a clear rationale and logic underlying the provision. A person who
contests an election for being elected as a representative of the people either
to Parliament or the state legislatures seeks to represent the entire
73
Page 74
74
constituency. A person who is elected represents the whole of the
constituency. Our Constitution has rejected and consciously did not adopt
separate electorates. Even where a constituency is reserved for a particular
category, the elected candidate represents the constituency as a whole and
not merely persons who belong to the class or category for whom the seat is
reserved. A representative of the people represents people at large and not a
particular religion, caste or community. Consequently, as a matter of legislative
policy Parliament has mandated that the religion of a candidate cannot be
utilized to solicit votes at the election52.Similarly, the religion of a rival
candidate cannot form the basis of an appeal to refrain from voting for that
candidate. The corrupt practice under Section 123(3) consists of an appeal to
cast votes for a candidate or to refrain from casting votes for a rival candidate
on the basis of the religion, race, caste community or language of the
candidate himself or, as the case may be, that of the rival candidate.
18 What then, is the rationale for Section 123(3) not to advert to the
religion, caste, community or language of the voter as a corrupt practice? Our
Constitution recognizes the broad diversity of India and, as a political
document, seeks to foster a sense of inclusion. It seeks to wield a nation
where its citizens practice different religions, speak varieties of languages,
belong to various castes and are of different communities into the concept of
one nationhood. Yet, the Constitution, in doing so, recognizes the position of
52 The same holds in the case of race, caste, community or language of a candidate.
74
Page 75
75
religion, caste, language and gender in the social life of the nation. Individual
histories both of citizens and collective groups in our society are associated
through the ages with histories of discrimination and injustice on the basis of
these defining characteristics. In numerous provisions, the Constitution has
sought to preserve a delicate balance between individual liberty and the need
to remedy these histories of injustice founded upon immutable characteristics
such as of religion, race, caste and language. The integrity of the nation is
based on a sense of common citizenship. While establishing that notion, the
Constitution is not oblivious of history or to the real injustices which have been
perpetrated against large segments of the population on grounds of religion,
race, caste and language. The Indian state has no religion nor does the
Constitution recognize any religion as a religion of the state. India is not a
theocratic state but a secular nation in which there is a respect for and
acceptance of the equality between religions. Yet, the Constitution does not
display an indifference to issues of religion, caste or language. On the
contrary, they are crucial to maintaining a stable balance in the governance of
the nation.
19 Article 15(1) contains a prohibition against discrimination by the state
against any citizen only on grounds of religion, race, caste, sex, place of birth
or any of them. Yet, clause (4) makes it clear that this shall not prevent the
state from making special provisions for the advancement of socially or
educationally backward classes of the citizens or for the scheduled castes and
75
Page 76
76
scheduled tribes. Article 16(1) guarantees equality of opportunity for all
citizens in matters relating to public employment while clause (2) contains a
guarantee against discrimination only on the grounds of religion, race, caste,
sex, descent, place of birth, residence or any of them. Yet, clause (4) of Article
16 empowers the state to make provisions for the reservation of appointments
or posts in favour of any backward class of citizens which is not adequately
represented in the services under the state. Article17 abolishes untouchability,
which is a pernicious and baneful practice of caste. Article 25 guarantees to all
persons an equal entitlement to the freedom of conscience and the right to
freely practice, profess and propagate religion. Yet, Article 25(2)(b) enables
the state to make any law providing for social welfare and reform or the
throwing open of Hindu religious institutions of a public character to all classes
and sections of Hindus. Article 25(2)(b) is a recognition of the social history of
discrimination which perpetrated centuries of exclusion from worship on the
ground of religion. Article 26 guarantees certain rights to religious
denominations. Article 29 guarantees to every section of the citizens with a
distinct language, scriptor culture of its own the right to conserve the same.
Article 30 protects the rights of religious and linguistic minorities to establish
and administer educational institutions of their choice. Article 41 which is a
part of the Directive Principles requires the state, within the limits of its
economic capacity and development, to make effective provision for securing
the right to work, to education and to public assistance in cases of
76
Page 77
77
unemployment, old age, sickness and disablement, and in other cases of
undeserved want. Article 46 mandates that the state shall promote with
special care the educational and economic interests of the weaker sections of
the people and in particular, of the Scheduled Castes and Scheduled Tribes
and shall protect them from social injustice and all forms of exploitation. Article
330 and Article 332 provide for the reservation of seats for the Scheduled
Castes and Scheduled Tribes in the Lok Sabha and in the legislative
assemblies of the states. The Presidential power to designate Scheduled
Castes has a constitutional origin traceable to Article 341 and in regard to
Scheduled Tribes, to Article 342. Part XVII of the Constitution contains
provisions for the official language of the Union and for regional languages.
The eighth schedule of the Constitution contains a recognition of the diversity
of India in terms of its spoken and written languages.
20 These, among other, provisions of the Constitution demonstrate that
there is no wall of separation between the state on the one hand and religion,
caste, language, race or community on the other. The Constitution is not
oblivious to the history of discrimination against and the deprivation inflicted
upon large segments of the population based on religion, caste and language.
Religion, caste and language are as much a symbol of social discrimination
imposed on large segments of our society on the basis of immutable
characteristics as they are of a social mobilisation to answer centuries of
injustice. They are part of the central theme of the Constitution to produce a
77
Page 78
78
just social order. Electoral politics in a democratic polity is about mobilisation.
Social mobilisation is an integral element of the search for authority and
legitimacy. Hence, it would be far-fetched to assume that in legislating to
adopt Section 123(3), Parliament intended to obliterate or outlaw references to
religion, caste, race, community or language in the hurly burly of the great
festival of democracy. The corrupt practice lies in an appeal being made to
vote for a candidate on the ground of his religion, race, caste, community or
language. The corrupt practice also lies in an appeal to refrain from voting for
any candidate on the basis of the above characteristics of the candidate.
Electors however, may have and in fact do have a legitimate expectation that
the discrimination and deprivation which they may have suffered in the past
(and which many continue to suffer) on the basis of their religion, caste, or
language should be remedied. Access to governance is a means of
addressing social disparities. Social mobilisation is a powerful instrument of
bringing marginalised groups into the mainstream. To hold that a person who
seeks to contest an election is prohibited from speaking of the legitimate
concerns of citizens that the injustices faced by them on the basis of traits
having an origin in religion, race, caste, community or language would be
remedied is to reduce democracy to an abstraction. Coupled with this fact is
the constitutional protection of free speech and expression in Article 19(1)(a)
of the Constitution. This fundamental right is subject to reasonable restrictions
as provided in the Constitution. Section 123(3) was not meant to and does not
78
Page 79
79
refer to the religion (or race, community, language or caste) of the voter. If
Parliament intended to do so, it was for the legislature to so provide in clear
and unmistakable terms. There is no warrant for making an assumption that
Parliament while enacting Section 123(3) intended to sanitize the electoral
process from the real histories of our people grounded in injustice,
discrimination and suffering. The purity of the electoral process is one thing.
The purity of the process is sought to be maintained by proscribing an appeal
to the religion of a candidate (or to his or her caste, race, community or
language) or in a negative sense to these characteristics of a rival candidate.
The “his” in Section 123(3) cannot validly refer to the religion, race, caste,
community or language of the voter.
21 An appeal by a candidate on the ground of ‘his’ religion, race, caste,
community or language is a solicitation of votes on that foundation. Similarly,
an appeal by a candidate to the voters not to vote for a rival candidate on the
ground of his religion, race, caste, community or language is also an appeal
on the ground of religion. If a candidate solicits votes on the ground that he is
a Buddhist that would constitute an appeal on the ground of his religion.
Similarly, if a candidate calls upon the voters not to vote for a rival candidate
because he is a Christian, that constitutes an appeal on the ground of religion.
However, the statute does not prohibit discussion, debate or dialogue during
the course of an election campaign on issues pertaining to religion or on
issues of caste, community, race or language. Discussion of matters relating
79
Page 80
80
to religion, caste, race, community or language which are of concern to the
voters is not an appeal on those grounds. Caste, race, religion and language
are matters of constitutional importance. The Constitution deals with them and
contains provisions for the amelioration of disabilities and discrimination which
was practiced on the basis of those features. These are matters of concern to
voters especially where large segments of the population were deprived of
basic human rights as a result of prejudice and discrimination which they have
suffered on the basis of caste and race. The Constitution does not deny
religion, caste, race, community or language a position in the public space.
Discussion about these matters - within and outside the electoral context – is
a constitutionally protected value and is an intrinsic part of the freedom of
speech and expression. The spirit of discussion, debate and dialogue sustains
constitutional democracy. A sense of inclusion can only be fostered by
protecting the right of citizens freely to engage in a dialogue in public spaces.
Dialogue and criticism lie at the heart of mobilising opinion. Electoral change
is all about mobilising opinion and motivating others to stand up against
patterns of prejudice and disabilities of discrimination. Section 123(3) does
not prohibit electoral discourse being founded on issues pertaining to caste,
race, community, religion or language.
22 What is proscribed by Section 123(3) is a candidate soliciting votes for
himself or making a request for votes not to be cast for a rival candidate on
the basis of his own (or of the rival candidate’s) religion etc. Where an election
80
Page 81
81
agent has made an appeal on the proscribed ground, that implicates the
candidate because the election agent is a person who acts on behalf of a
candidate. Similarly, any other person making an appeal with the consent of
the candidate would also implicate the candidate since the consent gives rise
to an inference of agency. Another person making an appeal on behalf of a
candidate with the consent of the candidate represents the candidate. The
view which we have adopted is that first and foremost, Section 123(3) must be
interpreted in a literal sense. However, even if the provision were to be given a
purposive interpretation, that does not necessarily lead to the interpretation
that Section 123(3) must refer to the caste, religion, race, community or
language of the voter. On the contrary, there are sound constitutional reasons,
which militate against Section 123(3) being read to include a reference to the
religion (etc) of the voter. Hence, it is not proper for the court to choose a
particular theory based on purposive interpretation, when that principle of
interpretation does not necessarily lead to one inference or result alone. It
must be left to the legislature to amend or re-draft the legislative provision, if it
considers it necessary to do so.
23 The next aspect which needs to be carefully analysed is whether this
interpretation is belied by the legislative history of the statutory provision.
E. Legislative history
81
Page 82
82
24 Originally, the Representation of the People Act, 1951 distinguished
between major corrupt practices (which were defined in Section 123) and
minor corrupt practices (in Section 124). Among the minor corrupt practices,
sub-section (5) of Section 124 contained the following :
“124. Minor Corrupt practices.-
(5) The systematic appeal to vote or refrain from voting on grounds of caste, race, community or religion or the use of; or appeal to, religious and national symbols, such as, the national flag and the national emblem, for the furtherance of the prospects of a candidate’s election.”
The appeal to vote or to refrain from voting on grounds of caste, race
community or religion was required to be “systematic”, if an act were to
constitute a corrupt practice. Systematic meant something more than a
singular act. It required acts which were regular or repetitive.
25 In 1956, Parliament enacted an amending law53 by which Chapter I was
substituted in the principal Act for erstwhile Chapters I and II of Part VII by
introducing a comprehensive definition of corrupt practices in Section 123.
Section 123(3) as enacted by the amending Act was in the following terms :
“123. Corrupt practices.-
(3) The systematic appeal by a candidate or his agent or by any other person, to vote or refrain from voting on grounds of caste, race, community or religion or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or
53 Act 27 of 1926
82
Page 83
83
the national emblem, for the furtherance of the prospects of that candidate’s election.”
26 The 1956 Amendment continued the requirement of a “systemic appeal”
to vote or refrain from voting on grounds of caste, race, community or religion
but brought in words indicating that the appeal may be by a candidate or his
agent or by any other person. In 1958, an amending Act54 was enacted by
which the expression “with the consent of a candidate or his election agent”
were added. If a candidate were to be held liable for a statement of any other
person, the consent of the candidate or his election agent was necessary. This
amendment was brought about following the report of a Select Committee
dated 15 December 1958 which felt that any of the objectionable actions
mentioned in Section 123 should be deemed to be a corrupt practice when
committed by a person other than a candidate or his agent, only if the person
engaging in the action had acted with the consent of the candidate or his
election agent.
27 In 1961, sub-section (3) of Section 123 was substituted and a new
provision, sub-section (3A) was introduced. The background to the
amendment was that the Select Committee in a report dated 19 August 1961
recommended the substitution of clause (3) on the ground that it did not
clearly bring about its intention. Among the major changes brought about by
the substituted sub-section (3) were the following:
54 [Act 58 of 1958]
83
Page 84
84
(i) The expression “systematic appeal” was altered to simply an
“appeal”;
(ii) After the expression “to vote or refrain from voting” the words “for
any person on the ground of his” were introduced before the
expression ‘religion, race, caste, community’;
(iii) In addition to religion, race, caste and community, a reference to
‘language’ was introduced;
(iv) The word ‘grounds’ was substituted by the word ‘ground’; and
(v) At the end of sub-section (3), after the words “for the furtherance of the
prospects of the election of that candidate” the words “or for prejudicially
affecting the election of any candidate” were introduced. As substituted
after the amendment of 1961, sub- section (3) of Section 123 stood as
follows:
“(3) The appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of, or appeal to, religious symbols or the use of, or appeal to, national symbols, such as the national flag or the national emblem, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.
84
Page 85
85
Simultaneously, with the substitution of Section 3, sub-Section (3A) was
introduced into Section 123 to incorporate another corrupt practice in the
following terms :
“(3A) The promotion of, or attempt to promote, feelings of enmity or hatred between different classes of the citizens of India on grounds of religion, race, caste, community, or language, by a candidate or his agent or any other person with the consent of a candidate or his election agent for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.”
28 The substitution of Section 123(3) by the Amending Act of 1961 was
preceded by a report of the Select Committee. During the course of the
discussions in the Select Committee two notes of dissent were appended by
Smt. Renu Chakravartty and by Shri Balraj Madhok. Recording her dissent
Smt. Chakravartty stated that :
“The major amendment in the Bill is clause 23 seeking to amend section 123 of the principal Act (1951). The ostensible reason given is that communal and caste propaganda and the enmity arising there from, must be checked for the purposes of strengthening national integration. No secular democratic party can object to such a laudable proposition, although according to me, there are sufficient powers in the ordinary law to check these practices if those in power desire to do so. Therefore, I am of the opinion that no useful purpose will be served by this amendment. Rather I am afraid that it would be used against anyone seeking to criticize unjust practices based on caste or community, resulting in social oppression, or those,
85
Page 86
86
who give expression to grievances under which any caste, community or minority group may suffer, would be charged of corrupt practice.” (emphasis supplied)
The learned member found it “even more disconcerting” that an attempt had
been made to place “the language question on a par with communalism as a
corrupt practice in elections”. In a strongly worded note, she stated that the
demand, with the formation of linguistic states, for a rightful place for minority
languages was a democratic demand and should legitimately be permitted to
be raised as a political issue. Shri Balraj Madhok opposed the deletion of the
expression “systematic” on the ground that any stray remark of a speaker
could be taken advantage of in an election petition, whereas only a systematic
and planned propaganda of a communal nature should be made
objectionable.
29 When the Bill to amend the provision was introduced in Parliament the
Notes on Clauses indicated that the ambit of the corrupt practice in Section
123(3) was sought to be widened for curbing communal and separatists
tendencies. The Notes on Clauses read thus :
“Clauses 25, 26, 29 and 30 – For curbing communal and separatist tendencies in the country it is proposed to widen the scope of the corrupt practice mentioned in clause (3) of Section 123 of the 1951- Act (as in sub-clause (a) of clause 25), and to provide for a new corrupt practice (as in sub-clause (b) of clause 25) and a new electoral offence (as in clause (26) for the promotion of feelings of hatred and enmity no grounds of religion,
86
Page 87
87
race, caste, community or language. It is also proposed that conviction for this new offence will entail disqualification for membership of Parliament and of State Legislatures and also for voting at any election. This is proposed to be done by suitable amendments in section 139 and section 141 of the 1951-Act as in clauses 29 and 30 respectively.”
30 The object of widening the ambit of sub-section (3) was achieved by the
deletion of the expression “systematic”. A systematic appeal would evidently
have required proof at the trial of an election petition of the appeal on the
grounds of religion being repetitive over a stretch of time. By deleting the
expression “systematic”, Parliament indicated that an appeal by itself would be
sufficient if the provisions were otherwise fulfilled. Moreover, language was an
additional ground which was introduced in addition to religion, race, caste and
community. Sub-section 3A was simultaneously introduced so as to provide
that the promotion of or an attempt to promote feelings of enmity or hatred
between different classes of the citizens of India on grounds of religion, race,
caste, community or language would constitute a corrupt practice where it was
indulged in by a candidate, his agent or by any other person with the consent
of the candidate or his election agent for furthering the election prospects of
the candidate or for prejudicially affecting the election of any candidate. While
widening the ambit of the corrupt practice as provided in sub-section (3), a
significant change was brought about by the inclusion of the words “for any
person on the ground of his”. Shri A.K. Sen, who was then the Law Minister
87
Page 88
88
explained the reason for the introduction of the word ‘his’ in a speech in the
Lok Sabha :
“Shri A.K. Sen : I added the word ‘his’ in the Select Committee in order to make quite clear as to what was the mischief which was sought to be prevented under this provision.
The apprehension was expressed if one’s right was going to be curbed by this section. If such a right was going to be curbed by the section. I would have been against such an amendment, because after all, it is the right of a person to propagate his own language, his own particular culture and various other matters. But that does not mean vilifying another language or creating enmity between communities.
You cannot make it an election issue if you say, ‘Do not vote for him. He is a Bengali’ or ‘Do not vote for him. He is a Khasi.’ I made it unequivocally clear that it is the purpose and design of this House and of the country to ensure that. No man shall appeal only because he speaks a particular language and should get voted for that reason; or no man shall appeal against a particular person to the electorate solely because that opponent of his speaks a particular language.
But we are on a very narrow point, whether we shall extend the right to a person, to a voter, to say: vote for me because I speak Hindi, I speak Garhwali, or I speak Nepali or I speak Khasi; or in the alternative, do not vote for my opponent because he is a man who speaks this particular language, his own language. It is on that sole narrow point that the prohibition is sought to be made.
…But the problem is, are we going to allow a man to go to the electorate and ask for votes because he happens to speak a particular language or ask the electorate to refrain from voting for a particular person merely on the ground of his speaking a particular language or following a particular religion and so on? If not, we have to support this.
…But if you say that Bengali language in this area is being suppressed or the schools are being closed, as Shri Hynniewta was saying, because they
88
Page 89
89
bore a particular name, then, you are speaking not only to fight in an election but you are also really seeking to protect your fundamental rights, to preserve your own language and culture. That is a different matter.
But, if you say, ‘I am a Bengali, you are all Bengalis, vote for me’, or ‘I am an Assamese and so vote for me because you are Assamese-speaking men’, I think, the entire House will deplore that a hopeless form of election propaganda. And, no progressive party will run an election on that line. Similarly, on the ground of religion.” (emphasis supplied)
The speech of the Law Minister, who moved the Bill leaves no manner of
doubt that the expression ‘his’ referred to the religion of the candidate (or his
caste, community, race or language) for whom votes were sought or of the
candidate whose election was sought to be prejudicially affected by an appeal
to refrain from voting.
31 The traditional view of courts both in India and the UK was a rule of
exclusion by which parliamentary history was not readily utilized in interpreting
a law. But as Justice GP Singh points out in his ‘Principles of Statutory
Interpretation55, the Supreme Court of India utilized parliamentary history on
many an occasion as an aid to resolving questions of construction. The
learned author states that :
“The Supreme Court, speaking generally, to begin with, enunciated the rule of exclusion of Parliamentary history in the way it was traditionally enunciated by the English Courts, but on many an occasion, the court used this aid in resolving questions of construction. The court has now veered to the view that legislative
55 XIVth Edn. P-253
89
Page 90
90
history within circumspect limits may be consulted by courts in resolving ambiguities. But the court still sometimes, like the English courts, makes a distinction between use of a material for finding the mischief dealt with by the Act and its use for finding the meaning of the Act. As submitted earlier this distinction is unrealistic and has now been abandoned by the House of Lords”.56
The evolution of the law has been succinctly summarized in the above extract.
32 In an early decision of 1952 in State of Travancore Co. v. Bombay Co.
Ltd.57, Justice Patanjali Sastri while adopting the traditional view observed
that :
“A speech made in the course of the debate on a bill could at best be indicative of the subjective intent of the speaker, but it could not reflect the inarticulate mental process lying behind the majority vote which carried the bill. Nor is it reasonable to assume that the minds of all those legislators were in accord”. “A statute”, said Sinha, C.J.I., “is the expression of the collective intention of the Legislature as a whole and any statement made by an individual, albeit a minister, of the intention and object of the Act, cannot be used to cut down the generality of the words used in the statute.”
56 72.State of Mysore v. R.V. Bidop, AIR 1973 SC 2555 : (1973) 2 SCC 547; Fagu Shaw v. State of W.B., AIR 1974 SC 613, p.628, 629 : (1974) 4 SCC (Cri.) 316: 1974 SCC 152; Union of India v. Sankalchand, AIR 1977 SC 2328, p. 2373 : (1977) 4 SCC 193 : 1977 SCC (Lab) 435; R.S. Nayak v. A.R. Antulay, (1984) 2 SCC 183, pp. 214, 215 : AIR 1984 SC 684; B. Prabhakar Rao v. State of Andhra Pradesh, AIR 1986 SC 210, p. 215 : 1985 Supp SCC 432; Sub-Committee of Judicial Accountability v. Union of India, AIR 1992 SC 320, p. 366 : (1991) 4 SCC 699.
57 AIR 1952 SC 366
90
Page 91
91
In State of West Bengal v. Union of India58, Justice Sinha stated that a
statute is the expression of the collective intention of the legislature as a
whole, and any statement made by an individual, albeit a Minister, of the
intention and objects of the Act cannot be used to cut down the generality of
the words used in the statute. However, in Chiranjit Lal Chowdhuri v. Union
of India59, Justice Fazl Ali adverted to the parliamentary history including the
statement of the Minister introducing a Bill as evidencing the circumstances
which necessitated the passing of the legislation. Over a period of time, the
narrow view favouring the exclusion of legislative history has given way to a
broader perspective. Debates in the Constituent Assembly have been utilized
as an aid to the interpretation of a constitutional provision (Indra Sawhney v.
Union of India60). Parliamentary debates have been relied upon in the context
of a dispute relating to the construction of the Patents Act, 1970, (Novartis AG
v. Union of India61); while construing the provisions of the Mines and Minerals
(Regulation and Development) Act, 1957, (State of Madhya Pradesh v.
Dadabhoy’s New Chirimiri Ponri Hill Colliery Co. Pvt. Ltd.)62[See also in
this context Union of India v. Legal Stock Holders Syndicate63, K.P.
58 (1964) 1 SCR 371
59 AIR 1951 SC 41
60 AIR 1993 SC 477
61 (2013) 6 SCC 1)
62 (1972) 1 SCC 298
63 AIR 1976 SC 879
91
Page 92
92
Vergese v. Income Tax Officer64, Surana Steels Pvt. Ltd. v. Dy
Commissioner of Income Tax65].
33 The modern trend as Justice GP Singh notes (supra) is to permit the
utilization of parliamentary material, particularly a speech by the Minister
moving a Bill in construing the words of a statute :
“…(iii) Modern trend.—The school of thought that limited but open use should be made of parliamentary history in construing statutes has been gaining ground. Direct judicial approval of this trend by the House of Lords came in Pepper v. Hart. In that case LORD BROWNE WILKINSON who delivered the leading speech which was agreed to by five other law Lords (LORD KEETH, LORD BRIDGE, LORD GRIFFITHS, LORD ACKNER AND LORD OLIVER), laid down: “Reference to parliamentary material should be permitted as an aid to the construction of legislation which is ambiguous or obscure or the literal meaning of which leads to absurdity. Even in such cases references in court to parliamentary material should only be permitted where such material clearly discloses the mischief aimed at or the legislative intention lying behind the ambiguous or obscure words. In the case of statements made in Parliament, as at present advised, I cannot foresee that any statement other than the statement of the minister or other promoter of the Bill is likely to meet these criteria.” In reaching this conclusion LORD BROWNE WILKINSON reasoned that “the Court cannot attach a meaning to words which they cannot bear, but if the words are capable of bearing more than one meaning why should not Parliament's true intention be enforced.”
64 AIR 1981 SC 1922
65 (199) 4 SCC 306
92
Page 93
93
The use of parliamentary debates as an aid to statutory interpretation has
been noticed in several decisions of this Court66.
34 The speech made by the Law Minister when the Bill for the amendment
of Section 123(3) was moved in Parliament was expressly noted in the
judgment of Justice J.S. Verma (as the learned Chief Justice then was) in
Dr RY Prabhoo v. PK Kunte67.
35 In Bennion on Statutory Interpretation68, the need for a balance
between the traditional view supporting the exclusion of the enacting history of
a statute and the more realistic contemporary doctrine allowing its use as an
aid to statutory interpretation has been brought out succinctly. This is evident
from the following extract :
“It is worth repeating that on a strict view the enacting history should be irrelevant, since the object of Parliament is to express its will entirely within the definitive text of the Act itself. This eminently convenient doctrine has unfortunately proved too idealistic and theoretical in practice. The essence of statutory interpretation lies in resolving the dichotomy between the ‘pure’ doctrine that the law is to be found in the Act and nowhere else, and the ‘realist’ doctrine that legislation is an imperfect technique requiring, for the social good, an importation of surrounding information. In the upshot, this information is generally regarded as admissible (according to the weight it deserves to carry) unless there is some substantial reason requiring it to be kept out.”
66 “Theyssen Stahlunia GMBH v. Steel Authority of India, JT 1999(8) SC 66, P.105: (1999) 9 SCC 334: and Haldiram Bhujiawala v. Anand Kumar Deepak Kumar, AIR 2000 SC 1287, P.1291: (2000) 3 SCC 250, Mahalaxmi Sugar Mills Ltd. v. Union of India, AIR 2009 SC 792 paras 67 to 73 : (2008 6 SCALE 275
67 (1995) 7 SCALE 1
68 Indian Reprint Sixth Edition page 561
93
Page 94
94
The modern trend is to enable the court to look at the enacting history of a
legislation to foster a full understanding of the meaning behind words used by
the legislature, the mischief which the law seeks to deal and in the process, to
formulate an informed interpretation of the law. Enacting history is a significant
element in the formation of an informed interpretation.
36 The legislative history indicates that Parliament, while omitting the
requirement of a “systematic” appeal intended to widen the ambit of the
provision. An ‘appeal’ is not hedged in by the restrictive requirements,
evidentiary and substantive, associated with the expression “systematic
appeal”. ‘Language’ was introduced as an additional ground as well. However,
it would not be correct as a principle of interpretation to hold that if the
expression “his” religion is used to refer to the religion of a candidate, the
legislature would be constraining the width of the provision even beyond its
pre-amended avatar. It is true that the expression “his” was not a part of
Section 123(3) as it stood prior to the amendment of 1961. Conceivably the
appeal to religion was not required to relate to an appeal to the religion of the
candidate. But by imposing the requirement of a systematic appeal,
Parliament had constrained the application of Section 123(3) only to cases
where as the word systematic indicates the conduct was planned and
repetitive. Moreover, it needs to be noted that sub-section 3A was not
introduced earlier into Section 123. A new corrupt practice of that nature was
94
Page 95
95
introduced in 1961. The position can be looked at from more than one
perspective. When Parliament expanded the ambit of Section 123(3) in 1961,
it was entitled to determine the extent to which the provision should be
widened. Parliament would be mindful of the consequence of an unrestrained
expansion of the ambit of Section 123(3). Parliament is entitled to perceive, in
the best interest of democratic political discourse and bearing in mind the
fundamental right to free speech and expression that what should be
proscribed should only be an appeal to the religion, race, caste, community or
language of the candidate or of a rival candidate. For, as we have seen
earlier, if the provision is construed to apply to the religion of the voter, this
would result in a situation where persons contesting an election would run the
risk of engaging in a corrupt practice if the discourse during the course of a
campaign dwells on injustices suffered by a segment of the population on the
basis of caste, race, community or language. Parliament did not intend its
amendment to lead to such a drastic consequence. In making that legislative
judgment, Parliament cannot be faulted. The extent to which a legislative
provision, particularly one of a quasi-criminal character, should be widened
lies in the legislative wisdom of the enacting body. While expanding the width
of the erstwhile provision, Parliament was legitimately entitled to define its
boundaries. The incorporation of the word “his” achieves just that purpose
F. Precedent
95
Page 96
96
37 Several decisions of this Court have construed the provisions of Section
123(3). While adverting to those decisions, it would be necessary to note that
each of the decisions was rendered in the context of the provision as it then
stood. As noted earlier Section 123(3) has undergone statutory changes over
the years. In Jagdev Singh Sidhanti v. Pratap Singh Daulta69, a Constitution
Bench held that the provisions of Section 123(3) must be read in the light of
the fundamental right guaranteed by Article 29(1) of the Constitution which
protects the right of any section of the citizens with a distinct language, script
or culture of its own to conserve the same. Holding that a political agitation for
the conservation of the language of a section of citizens is not a corrupt
practice under Section 123(3), this Court observed :
“..The corrupt practice defined by clause (3) of Section 123 is committed when an appeal is made either to vote or refrain from voting on the ground of the candidate’s language. It is the appeal to the electorate on a ground personal to the candidate relating to his language which attracts the ban of Section 100 read with Section l23(3). Therefore it is only when the electors are asked to vote or not to vote because of the particular language of the candidate that a corrupt practice may be deemed to be committed. Where however for conservation of language of the electorate appeals are made to the electorate and promises are given that steps would be taken to conserve that language, it will not amount to a corrupt practice”.
In that case, it was alleged by the election petitioner that the returned
candidate had exhorted the electorate to vote for the Hariana Lok Samiti if it
wished to protect its own language. These exhortations to the electorate were
69 (1964) 6 SCR 750 [judgment delivered on 12 February 1964]
96
Page 97
97
held to have been made to induce the government to change its language
policy or to indicate that a political party would agitate for the protection of a
language spoken by the residents of the Haryana area. This, it was held, did
not fall within the corrupt practice of appealing for votes on the ground of the
language of the candidate or to refrain from voting on the ground of the
language of the contesting candidate.
38 In Kultar Singh v. Mukhtiar Singh70, a Constitution Bench of this Court
emphasized the salutary purpose underlying Section123(3) in the following
observations :
“7. The corrupt practice as prescribed by Section 123(3) undoubtedly constitutes a very healthy and salutary provision which is intended to serve the cause of secular democracy in this country. In order that the democratic process should thrive and succeed, it is of utmost importance that our elections to Parliament and the different legislative bodies must be free from the unhealthy influence of appeals to religion, race, caste, community or language. If these considerations are allowed any way in election campaigns, they would vitiate the secular atmosphere of democratic life, and so, Section 123(3) wisely provides a check on this undesirable development by providing that an appeal to any of these factors made in furtherance of the candidature of any candidate as therein prescribed would constitute a corrupt practice and would render the election of the said candidate void.”
The appellant was elected to the Punjab Legislative Assembly. According to
the respondent, the Appellant had made speeches calling upon voters to vote
for him as a representative of the Sikh Panth. The issue before the
Constitution Bench was whether these speeches amounted to an appeal to 70 AIR 1965 SC 141 [Judgment delivered on 17 April 1964]
97
Page 98
98
the voters to vote for the appellant on the ground of his religion and whether
the distribution of certain posters constituted an appeal to the voters on the
ground of the appellant’s religion. The context indicates that the words of
Section 123(3) were applied to determine whether there was an appeal on the
ground of the religion of the candidate who had contested the election and
was elected. The observations of a more general nature in paragraph 7
(extracted above) must be read and understood in the context of what actually
fell for decision and what was decided. The Constitution Bench held that the
reference to the Panth did not possibly mean the Sikh religion but only to a
political party :
“14….After all, the impugned poster was issued in furtherance of the appellant's candidature at an election, and the plain object which it has placed before the voters is that the Punjabi Suba can be achieved if the appellant is elected; and that necessarily means that the appellant belongs to the Akali Dal Party and the Akali Dal Party is the strong supporter of the Punjabi Suba. In these proceedings, we are not concerned to consider the propriety, the reasonableness or the desirability of the claim for Punjabi Suba. That is a political issue and it is perfectly competent to political parties to hold bona fide divergent and conflicting views on such a political issue. The significance of the reference to the Punjabi Suba in the impugned poster arises from the fact that it gives a clue to the meaning which the poster intended to assign to the word “Panth”. Therefore, we are satisfied that the word “Panth” in this poster does not mean Sikh religion, and so, it would not be possible to accept the view that by distributing this poster, the appellant appealed to his voters to vote for him because of his religion.” (emphasis supplied)
98
Page 99
99
In Kanti Prasad Jayshanker Yagnik v. Purshottam Das Ranchhoddas
Patel71, a Bench of three learned judges of this Court while construing Section
123(3), held thus :
“25. One other ground given by the High Court is that “there can be no doubt that in this passage (Passage 3) Shambhu Maharaj had put forward an appeal to the electors not to vote for the Congress Party in the name of the religion.” In our opinion, there is no bar to a candidate or his supporters appealing to the electors not to vote for the Congress in the name of religion. What Section 123(3) bars is that an appeal by a candidate or his agent or any other person with the consent of the candidate or his election agent to vote or refrain from voting for any person on the ground of his religion i.e., the religion of the candidate”. (emphasis supplied)
The expression “his religion” was hence specifically construed to mean the
religion of a candidate.
39 A decision of two learned judges of this Court in Ambika Sharan Singh
v. Mahant Mahadeva and Giri72, involved a case where it was alleged that the
appellant and his agents had campaigned on the basis that the appellant was
a Rajput and the Rajput voters in certain villages should therefore vote for
him. This Court, while affirming the judgment of the High Court holding that
the appellant had committed a corrupt practice under Section 123(3) held that
the evidence indicated that the campaign on the basis of caste was carried out
by the appellant himself at some places, and at other places by others
71 (1969) 1 SCC 455
72 (1969) 3 SCC 492
99
Page 100
100
including his election agent. Ambika Sharan was therefore a case where an
appeal was made on the ground of the religion of the candidate.
40 The decision of the Constitution Bench was followed by a Bench of
three Judges of this Court in Ziyauddin Bukhari v. Brijmohan Ramdas73. In
that case, the appellant was contesting an election to the legislative assembly.
In the course of his speeches he made a direct attack against a rival
candidate who, like him, was also Muslim on the ground that he was not true
to his religion whereas the appellant was. The High Court held this to be a
corrupt practice under Section 123(3) following the decision in Kultar Singh.
This was affirmed by this Court with the following observations :
“30. The High Court had referred to Kultar Singh v. Mukhtiar Singh and said that a candidate appealing to voters in the name of his religion could be guilty of a corrupt practice struck by Section 123(3) of the Act if he accused a rival candidate, though of the same religious denomination, to be a renegade or a heretic. The appellant had made a direct attack of a personal character upon the competence of Chagla to represent Muslims because Chagla was not, according to Bukhari, a Muslim of the kind who could represent Muslims. Nothing could be a clearer denunciation of a rival on the ground of religion. In our opinion, the High Court had rightly held such accusations to be contraventions of Section 123(3) of the Act.”
41 In Dr Ramesh Yeshwant Prabhoo v. Prabhakar Kashinath Kunte74,
the provisions of Section 123(3) were construed and it was held that an
73 (1976) 2 SCC 17
74 (1996) 1 SCC 130
100
Page 101
101
appeal was made to the voters to vote in favour of the appellant on the ground
of his religion :
“11. There can be no doubt that the word 'his' used in subs-section (3) must have significance and it cannot be ignored or equated with the word 'any' to bring within the net of Sub-section (3) any appeal in which there is any reference to religion. The religion forming the basis of the appeal to vote or refrain from voting for any person must be of that candidate for whom the appeal to vote or refrain from voting is made. This is clear from the plain language of Sub-section (3) and this is the only manner in which the word 'his' used therein can be construed. The expressions the appeal ...to vote or refrain from voting for any person on the ground of his religion, ... for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate" lead clearly to this conclusion. When the appeal is to vote on the ground of 'his' religion for the furtherance of the prospects of the election of that candidate, that appeal is made on the basis of the religion of the candidate for whom votes are solicited. On the other hand when the appeal is to refrain from voting for any person on the ground of 'his' religion for prejudicially affecting the election of any candidate, that appeal is based on the religion of the candidate whose election is sought to be prejudicially affected. It is thus clear that for soliciting votes for a candidate, the appeal prohibited is that which is made on the ground of religion of the candidate for whom the votes are sought; and when the appeal is to refrain from voting for any candidate, the prohibition is against an appeal on the ground of the religion of that other candidate. The first is a positive appeal and the second a negative appeal. There is no ambiguity in Sub-section (3) and it clearly indicates the particular religion on the basis of which an appeal to vote or refrain from voting for any person is prohibited under Sub-section (3).”
The same view was adopted in Manohar Joshi v. Nitin Bhaurao Patil75. This
Court held that :
75 (1996) 1 SCC 169
101
Page 102
102
“62. We would now consider the only surviving question based on the pleading in para 30 of the election petition. The specific allegation in para 30 against the appellant is that in the meeting held on 24-2-1990 at Shivaji Park, Dadar, he had stated that “the first Hindu State will be established in Maharashtra”. It is further pleaded therein that such meetings were held at Khaddke Building, Dadar on 21-2-1990, Prabhadevi on 16-2-1990, at Kumbharwada on 18-2-1990 and Khed Galli on 19-2-1990. These further facts are unnecessary in the context because the maximum impact thereof is to plead that the same statement was made by the appellant in the other meetings as well, even though such an inference does not arise by necessary implication. In our opinion, a mere statement that the first Hindu State will be established in Maharashtra is by itself not an appeal for votes on the ground of his religion but the expression, at best, of such a hope. However despicable be such a statement, it cannot be said to amount to an appeal for votes on the ground of his religion. Assuming that the making of such a statement in the speech of the appellant at that meeting is proved, we cannot hold that it constitutes the corrupt practice either under sub-section (3) or sub-section (3-A) of Section 123, even though we would express our disdain at the entertaining of such a thought or such a stance in a political leader of any shade in the country. The question is whether the corrupt practice as defined in the Act to permit negation of the electoral verdict has been made out. To this our answer is clearly in the negative.”
In Harmohinder Singh Pradhan v. Ranjit Singh Talwandi76 a Bench
of three learned judges followed the decision in Ramesh Y. Prabhoo (supra)
while construing the provisions of Section 123(3) :
“(3). The religion forming the basis of the appeal to vote or refrain from voting for any person, must be of that candidate for whom the appeal to vote or refrain from voting is made. This is
76 (2005) 5 SCC 46
102
Page 103
103
clear from the plain language of sub-section (3) and this is the only manner in which the word “his” used therein can be construed. When the appeal is to vote on the ground of “his” religion for the furtherance of the prospects of the election of that candidate, that appeal is made on the basis of the religion of the candidate for whom votes are solicited. On the other hand, when the appeal is to refrain from voting for any person on the ground of “his” religion for prejudicially affecting the election of any candidate, that appeal is based on the religion of the candidate whose election is sought to be prejudicially affected. Thus, for soliciting votes for a candidate, the appeal prohibited is that which is made on the ground of religion of the candidate for whom the votes are sought; and when the appeal is to refrain from voting for any candidate, the prohibition is against an appeal on the ground of the religion of that other candidate. The first is a positive appeal and the second a negative appeal. Sub-section (3) clearly indicates the particular religion on the basis of which an appeal to vote or refrain from voting for any person is prohibited under sub-section (3)”. (emphasis supplied)
42 The reference to ‘his’ religion in Section 123(3) has hence been
construed to mean the religion of the candidate in whose favour votes are
sought or the religion of a rival candidate where an appeal is made to refrain
from voting for him.
43 In the decision of nine judges in S R Bommai v. Union of India77, the
judgments of Justice P.B. Sawant (speaking for himself and Justice Kuldip
Singh), Justice Ramaswamy and Justice BP Jeevan Reddy (speaking for
himself and Justice Agarwal) have adverted to the provisions of Section
123(3). Secularism was held to be a part of the basic features of the
77 (1994) 3 SCC 1
103
Page 104
104
Constitution in Bommai. The meaning of Section 123(3) was not directly in
issue in the case, nor have all the judges who delivered separate judgments
commented on the provision. Justice P.B. Sawant rejected the submission
that an appeal only to the religion of the candidate is prohibited :
“149. Mr Ram Jethmalani contended that what was prohibited by Section 123(3) was not an appeal to religion as such but an appeal to religion of the candidate and seeking vote in the name of the said religion. According to him, it did not prohibit the candidate from seeking vote in the name of a religion to which the candidate did not belong. With respect, we are unable to accept this contention. Reading sub-sections (3) and (3-A) of Section 123 together, it is clear that appealing to any religion or seeking votes in the name of any religion is prohibited by the two provisions. To read otherwise is to subvert the intent and purpose of the said provisions. What is more, assuming that the interpretation placed by the learned counsel is correct, it cannot control the content of secularism which is accepted by and is implicit in our Constitution.” (emphasis supplied)
Justice Ramaswamy adopted the view that in secular matters, religion and the
affairs of the state cannot be intertwined. Elections in this view are a secular
matter. Adverting to Section 123(3) and Section 123(3A) the learned judge
held that :
“196. The contention of Shri Ram Jethmalani that the interpretation and applicability of sub-sections (3) and (3-A) of Section 123 of R.P. Act would be confined to only cases in which individual candidate offends religion of rival candidate in the election contest and the ratio therein cannot be extended when a political party has espoused as part of its manifesto a religious cause, is totally untenable. This Court laid the law though in the context of the contesting candidates, that interpretation lends no licence to a political party to influence the electoral prospects on grounds of religion. In a secular
104
Page 105
105
democracy, like ours, mingling of religion with politics is unconstitutional, in other words a flagrant breach of constitutional features of secular democracy. It is, therefore, imperative that the religion and caste should not be introduced into politics by any political party, association or an individual and it is imperative to prevent religious and caste pollution of politics. Every political party, association of persons or individuals contesting election should abide by the constitutional ideals, the Constitution and the laws thereof. I also agree with my learned Brethren Sawant and Jeevan Reddy, JJ. in this behalf.” (emphasis supplied)
Justice B P Jeevan Reddy held that the reference in Section 123(3) must be
construed to mean the religion of the candidate :
“311. Consistent with the constitutional philosophy, sub-section (3) of Section 123 of the Representation of the People Act, 1951 treats an appeal to the electorate to vote on the basis of religion, race, caste or community of the candidate or the use of religious symbols as a corrupt practice. Even a single instance of such a nature is enough to vitiate the election of the candidate. Similarly, sub-section (3-A) of Section 123 provides that “promotion of, or attempt to promote, feelings of enmity or hatred between different classes of citizens of India on grounds of religion, race, caste, community or language” by a candidate or his agent, etc. for the furtherance of the prospects of the election of that candidate is equally a corrupt practice. Section 29-A provides for registration of associations and bodies as political parties with the Election Commission. Every party contesting elections and seeking to have a uniform symbol for all its candidates has to apply for registration. While making such application, the association or body has to affirm its faith and allegiance to “the principles of socialism, secularism and democracy” among others. Since the Election Commission appears to have made some other orders in this behalf after the conclusion of arguments and because those orders have not been place before us or debated, we do not
105
Page 106
106
wish to say anything more on this subject”. (emphasis supplied)
In Mohd. Aslam v. Union of India78, a writ petition was filed under Article 32
of the Constitution for reconsideration of the judgment in Manohar Joshi
(supra) on the ground of the decision of nine judges in Bommai. The Bench of
three judges however, held that the decision in Bommai did not relate to the
construction of the provisions of sub-sections (3) and (3A) of Section 123 and
hence nothing in it would be of assistance in construing those provisions.
Bommai does not provide a conclusive interpretation of Section 123(3).
Secularism is a basic feature of our Constitution. It postulates the equality
amongst and equal respect for religions in the polity. Parliament, when it
legislates as a representative body of the people, can legitimately formulate its
policy of what would best subserve the needs of secular India. It has in
Section 123(3) laid down its normative vision. An appeal to vote on the ground
of the religion (or caste, community, race or language) of a candidate or to
refrain from voting for a candidate on the basis of these features is proscribed.
Certain conduct is in addition prohibited by sub-section 3A, which is also a
corrupt practice. Legislation involved drawing balances between different, and
often conflicting values. Even when the values do not conflict, the legislating
body has to determine what weight should be assigned to each value in its
78 (1996) 2 SCC 749
106
Page 107
107
calculus. Parliament has made that determination and the duty of the court is
to give effect to it.
G. Conclusion
44 The view which has been adopted by this Court on the interpretation of
Section 123(3) in the cases noted earlier, commends itself for acceptance and
there is no reason to deviate from it. The expression ‘his’ is used in the context
of an appeal to vote for a candidate on the ground of the religion, race, caste,
community or language of the candidate. Similarly, in the context of an appeal
to refrain from voting on the ground of the religion, race, caste, community or
language of a rival candidate, the expression ‘his’ refers to the rival candidate.
The view is consistent with the plain and natural meaning of the statutory
provision. While a strict construction of a quasi-criminal provision in the nature
of an electoral practice is mandated, the legislative history also supports that
view.
45 Section 123(3A) has a different ambit. It refers to the promotion of or
attempt to promote hatred between different classes of citizens on the
proscribed grounds. This has to be by a candidate or by any person with the
consent of the candidate. The purpose is to further the election of the
candidate or to prejudicially affect the election of a candidate. Section 123(3A)
does not refer to the religion, race, caste, community or language of a
candidate or of a rival candidate (unlike Section 123(3) which uses the
107
Page 108
108
expression “his”). Section 123(3A) refers to the promotion of or attempts to
promote feelings of enmity or hatred between different classes of the citizens
of India on grounds of religion, race, caste, community or language. Section
123(3A) cannot be telescoped into Section 123(3). The legislature has
carefully drafted Section 123(3) to reach out to a particular corrupt practice,
which is even more evident when the ambit of Section 123(3A) is contrasted
with Section 123(3). One cannot be read into the other nor can the text of
Section 123(3) be widened on the basis of a purposive interpretation. To
widen Section 123(3) would be to do violence to its provisions and to re-write
the text. Moreover, it would be to ignore the context both in terms of our
constitutional history and constitutional philosophy. The provisions of an
election statute involving a statutory provision of a criminal or quasi criminal
nature must be construed strictly. However, having due regard to the rationale
and content of the provision itself, as indicated earlier, there is no reason or
justification to depart from a plain and natural construction in aid of a
purposive construction. The legislature introduced the expression “his” with a
purpose. A change in the law would have to be brought about by a
parliamentary amendment stating in clear terms that ‘his’ religion would also
include the religion of a voter. In the absence of such an amendment, the
expression ‘his’ in Section 123(3) cannot refer to the religion, race, caste,
community or language of the voter.
108
Page 109
109
46 Finally, it would be necessary to refer to the principle enunciated in the
judgment of a Constitution Bench of this Court in Keshav Mills Company
Ltd. v. Commissioner of Income Tax, Bombay North, Ahmedabad79.
A change in a legal position which has held the field through judicial precedent
over a length of time can be considered only in exceptional and compelling
circumstances. This Court observed thus :
“When it is urged that the view already taken by this Court should be reviewed and revised, it may not necessarily be an adequate reason for such review and revision to hold that though the earlier view is a reasonably possible view, the alternative view which is pressed on the subsequent occasion is more reasonable. In reviewing and revising its earlier decision, this Court should ask itself whether in interests of the public good or for any other valid and compulsive reasons, it is necessary that the earlier decision should be revised. When this Court decides questions of law, its decisions are, under Article 141, binding on all courts within the territory of India, and so, it must be the constant endeavour and concern of this Court to introduce and maintain an element of certainty and continuity in the interpretation of law in the country. Frequent exercise by this Court of its power to review its earlier decisions on the ground that the view pressed before it later appears to the Court to be more reasonable, may incidentally tend to make law uncertain and introduce confusion which must be consistently avoided. That is not to say that if on a subsequent occasion, the Court is satisfied that its earlier decision was clearly erroneous, it should hesitate to correct the error; but before a previous decision is pronounced to be plainly erroneous, the Court must satisfied with a fair amount of unanimity amongst its members that a revision of the said view is fully justified. It is not possible or desirable, and in any case it would be inexpedient to lay down any principles which should govern the approach of the Court in dealing with the question of reviewing and revising its earlier decisions. It would always depend upon several relevant considerations :- What is the nature of the
79 (1965) 2 SCR 908
109
Page 110
110
infirmity or error on which a plea for review and revision of the earlier view is based ? On the earlier occasion, did some patent aspects of the question remain unnoticed, or was the attention of the Court not drawn to any relevant and material statutory provision, or was any previous decision of this Court bearing on the point not noticed? Is the Court hearing such plea fairly unanimous that there is such an error in the earlier view? What would be the impact of the error on the general administration of law or on public good? Has the earlier decision been followed on subsequent occasions either by this Court or by the High Courts? And, would the reversal of the earlier decision lead to public inconvenience, hardship or mischief? These and other relevant considerations must be carefully borne in mind whenever this Court is called upon to exercise its jurisdiction to review and review and revise its earlier decisions. These considerations become still more significant when the earlier decision happens to be a unanimous decision of a Bench of five learned Judges of this Court.”
47 In a recent judgment of a Constitution Bench of this Court in Supreme
Court Advocates on Record Association v. Union of India80, this Court has
considered the circumstances in which a reconsideration of an earlier decision
can be sought.
Justice Jagdish Singh Khehar while declining the prayer for revisiting or
reviewing the judgment rendered by the Supreme Court in the Second and the
Third Judges cases ruled that :
“91. ….This Court having already devoted so much time to the same issue, should ordinarily not agree to re-examine the matter yet again, and spend more time for an issue, already well thrashed out….”
80 (2016) 5 SCC 1
110
Page 111
111
48 Justice Madan B Lokur while dealing with the circumstances under
which the reconsideration of an earlier judgment can be sought, articulated
certain broad principles: (i) if the decision concerns an interpretation of the
constitution, the bar for reconsideration might be lowered a bit; (ii) if the
decision concerns the imposition of a tax, the bar may be lowered since the
tax burden would affect a large section of the public; (iii) if the decision
concerns the fundamental rights guaranteed by the constitution, then too the
bar might be lowered; (iv) the court must be convinced that the decision is
plainly erroneous and has a baneful effect on the public; (v) if the decision is
with regard to a lis between two contending private parties it would not be
advisable to revisit the judgment; (vi) power to reconsider is not unrestricted or
unlimited, but is confined within narrow limits and must be exercised sparingly
and judiciously; (vii) an earlier decision may be reconsidered if a material
provision is overlooked or a fundamental assumption is found to be erroneous
or if the issue is of fundamental importance to national life; (viii) it is not of
much consequence if a decision has held the field for a long time or not; (ix)
the court shall remain cognizant of the changing times that may require
re-interpretation keeping in mind the “infinite and variable human desires” and
changed conditions due to “development with progress of years”.
49 Justice Kurian Joseph while agreeing with the discussion and
summarization of the principles on reconsideration of judgments made by
Jusitce Lokur, at paragraph 673, enunciated another principle :
111
Page 112
112
“976…. I would like to add one more, as the tenth. Once this Court has addressed an issue on a substantial question of law as to the structure of the Constitution and has laid down the law, a request for revisit shall not be welcomed unless it is shown that the structural interpretation is palpably erroneous….”.
Justice A K Goel formulated the principle in the following terms:
“1051. Parameters for determining as to when earlier binding decisions ought to be reopened have been repeatedly laid down by this Court. The settled principle is that court should not, except when it is demonstrated beyond all reasonable doubts that its previous ruling given after due deliberation and full hearing was erroneous, revisit earlier decisions so that the law remains certain. [Gannon Dunkerley and Co. v. State of Rajasthan, (1963) 1 SCC 364, paras 28 to 31]In exceptional circumstances or under new set of conditions in the light of new ideas, earlier view, if considered mistaken, can be reversed. While march of law continues and new systems can be developed whenever needed, it can be done only if earlier systems are considered unworkable.”
50 Applying these parameters no case has been made out to take a view
at variance with the settled legal position that the expression “his” in Section
123(3) must mean the religion, race, community or language of the candidate
in whose favour an appeal to cast a vote is made or that of another candidate
against whom there is an appeal to refrain from voting on the ground of the
religion, race, caste, community or language of that candidate.
51 The Representation of the People Act, 1951 has undergone several
parliamentary amendments. Parliament would be aware of the interpretation
which has been placed by this Court on the provisions of Section 123(3).
112
Page 113
113
Despite this, the provision has remained untouched though several others
have undergone a change. In the meantime, elections have been held
successfully, governments have changed and majorities have been altered in
the house of Indian democracy. There is merit in ensuring a continuity of
judicial precedent. The interpretation which has earlier been placed on Section
123(3) is correct and certainly does not suffer from manifest error. Nor has it
been productive of public mischief. No form of government is perfect. The
actual unfolding of democracy and the working of a democratic constitution
may suffer from imperfections. But these imperfections cannot be attended to
by an exercise of judicial redrafting of a legislative provision. Hence, we hold
that there is no necessity for this Court to take a view at variance with what
has been laid down. The ‘his’ in Section 123(3) does not refer to the religion,
race, caste, community or language of the voter. ‘His’ is to be read as
referring to the religion, race, caste, community or language of the candidate
in whose favour a vote is sought or that of another candidate against whom
there is an appeal to refrain from voting.
............................................... J [ADARSH KUMAR GOEL]
............................................... J [UDAY UMESH LALIT]
............................................... J [DR D Y CHANDRACHUD]
New Delhi January 02, 2017
113