P.N. MOHANAN NAIR Vs STATE OF KERALA
Bench: HON'BLE MR. JUSTICE RANJAN GOGOI, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE NAVIN SINHA
Case number: Crl.A. No.-001102-001104 / 2017
Diary number: 2884 / 2016
Advocates: V. K. SIDHARTHAN Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOs. 1102-1104 OF 2017 (Arising out of S.L.P.(Crl.)Nos.2034-2036 of 2016)
P.N. MOHANAN NAIR ..........APPELLANT(s)
Versus
STATE OF KERALA ......RESPONDENT(s)
O R D E R
NAVIN SINHA, J.
Leave granted.
2. The substantive appeals against convictions were
dismissed as withdrawn on 09.12.2016. Liberty was however
granted, to approach this court again if required. On the
application made, the special leave petition was resurrected.
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3. The short question of law for consideration is, if the
offences essentially constitute a single transaction, but have
been split up by the prosecution into three separate cases, will
the sentences imposed individually, run concurrently or
consecutively? The issue stands covered by the decisions in
V.K. Bansal vs. State of Haryana and Another, (2013) 7
SCC 211 followed in Shyam Pal vs. Dayawati Besoya, (2016)
10 SCC 761 and Benson vs. State of Kerala, (2016) 10 SCC
307.
4. The appellant was a Peon in the office of Sub Registrar,
Vazhoor. He was alleged to have misappropriated Rs.92,225/-
from public funds during 1995-1996, without making
remittance in the Sub Treasury, creating false challans
showing remittance. The Prosecution initiated under Sections
13(2) read with 13(1)(c) and 13(1)(d) of the Prevention of
Corruption Act (hereinafter referred to as “the Act”) and under
Sections 409, 465 and 471, I.P.C. was split up in three
different cases, for the period 07.07.1992 to 29.12.1992
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registered as C.C. No.21/2002, for the period 21.10.1994 to
31.07.1995 registered as C.C. No.22/2002 and for the period
12.12.1995 to 30.08.1996 C.C. No.23/2002 was registered.
The three cases were tried jointly and common evidence was
recorded.
5. The Enquiry Commissioner and Special Judge, Thrissur,
by a common judgment convicted the appellant to one year
rigorous imprisonment under Sections 13(2) read with 13(1)(c)
and 13(1)(d) of the Act in each one of them, along with fine of
Rs.15,000/-, Rs.30,000/- and Rs.50,000/- respectively. The
conviction was further under Section 409 I.P.C to one year
rigorous imprisonment in each, as also three months rigorous
imprisonment each, under Sections 465 and 471 I.P.C. The
substantive sentences in each case were directed to run
concurrently.
6. Learned counsel for the appellant submits that the
allegations for misappropriation were for one transaction, in a
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block period, for a quantified sum. The appellant will have to
undergo the sentences consecutively for each conviction, after
the earlier sentence in a case exhausted itself. The appellant
is 68 years old. Reference was made to Section 427(1) Cr.P.C.
and Shyam Pal (supra) to contend that the sentences awarded
individually ought to be directed to run concurrently.
7. Learned counsel for the respondent, referring to Section
31 Cr.P.C. submits that each case was a separate prosecution,
relating to a different time period, and for a different sum. It is
only in a case where a person is tried in respect of two or more
offences in a single transaction, that the sentence can be
directed to run concurrently.
8. We have considered the respective submissions, and are
of the opinion, that essentially the allegations constituted a
single transaction, between the same parties for a block
period, split up by the prosecution, presumably for its
convenience, into three different cases. The evidence also was
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common, and so is the conviction. Section 427(1), Cr.P.C.
stipulates that where a person undergoing a sentence of
imprisonment is sentenced on a subsequent conviction to
imprisonment, it shall commence at the expiration of the
imprisonment previously sentenced, unless the court directs
that the subsequent sentence shall run concurrently with
such previous sentence. The jurisdiction being discretionary
must be exercised on fair and just principles in the facts of a
case.
9. We do not consider it necessary to further elucidate or
enter into an exposition of the law, in view of the
precedents noticed above. Suffice it to observe that in the
facts of the case, the exercise of discretion under Section
427(1) Code of Criminal Procedure, mandates that the
substantive sentences imposed upon the appellant in the three
separate prosecutions, are directed to run concurrently,
except the default sentence, if the fine by way of
compensation as imposed has not been paid by him.
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The appellant would naturally be entitled to all consequential
reliefs for release from custody as available in law based on
the present discussion.
10. The appeals stand disposed.
………………………………….J. (Ranjan Gogoi)
……….………………………..J. (Navin Sinha)
New Delhi, July 11, 2017
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ITEM NO.1501 COURT NO.4 SECTION II-B (For Judgment) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS PETITIONS FOR SPECIAL LEAVE TO APPEAL (CRL.)NOS.2034-2036/2016 ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 13/11/2015 IN CRLA NOS. 980/2005, 981/2005 AND 982/2005 PASSED BY THE HIGH COURT OF KERALA AT ERNAKULAM) P.N. MOHANAN NAIR Petitioner(s) VERSUS STATE OF KERALA Respondent(s) Date : 11-07-2017 These appeals were called
for pronouncement of judgment today.
For petitioner(s) Mr. V. K. Sidharthan, AOR For Respondent(s) Mr. C. K. Sasi, AOR
Hon'ble Mr. Justice Navin Sinha pronounced the judgment of the Bench comprising Hon'ble Mr. Justice Ranjan Gogoi and His Lordship.
Leave granted. The appeals stand disposed in terms of the signed
judgment. Pending application(s), if any, stand disposed of.
(NEETU KHAJURIA) COURT MASTER
(ASHA SONI) BRANCH OFFICER
(Signed non-reportable judgment is placed on the file.)
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