K.M. IBRAHIM Vs K.P. MOHAMMED
Case number: Crl.A. No.-002281-002281 / 2009
Diary number: 23611 / 2009
Advocates: NISHE RAJEN SHONKER Vs
HIMINDER LAL
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.2281 OF 2009
(Arising out of S.L.P.(Crl.)No…9263/09 CRL.M.P.15423/2009)
K.M. IBRAHIM … APPELLANT Vs.
K.P. MOHAMMED & ANR. … RESPONDENTS
J U D G M E N T
ALTAMAS KABIR, J.
1. Delay condoned.
2. Leave granted.
3. The appellant issued a cheque to the first
respondent for an amount of Rs.95,000/- in
discharge of a legally enforceable debt. However,
when the cheque was presented by the first
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respondent to his bank, the same was dishonoured on
account of insufficiency of funds in the account of
the appellant. The respondent thereupon issued
statutory notice to the appellant within the
prescribed time limit informing the appellant about
the dishonor of the cheque and calling upon him to
pay the amount due. Since the appellant failed to
pay the amount in time, the respondent filed a
complaint before the Chief Judicial Magistrate,
Kasargode. Considering the evidence on record, the
Trial Court found the accused guilty of the offence
with which he had been charged and sentenced him to
undergo rigorous imprisonment for a period of one
year and to pay a fine of Rs.1,05,000/-. In
default of payment of fine, it was ordered that the
appellant would undergo rigorous imprisonment for a
further period of three months. If, however, the
fine was realized, directions were given that a sum
of Rs.1,00,000/- should be given to the respondent
by way of compensation.
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4. Aggrieved by the said judgment, the appellant
filed Criminal Appeal No.74 of 2003. While
affirming the conviction, the Appellate Court
reduced the sentence to a period of one month and a
fine of Rs.95,000/-. In default of said payment,
the appellant was directed to undergo imprisonment
for a further period of two months.
5. The said order was challenged before the High
Court, which decided the matter in the light of
Section 357(3) Cr.P.C. The High Court dismissed
the revision against which the present appeal has
been filed.
6. At the very initial stage of hearing, a
question was raised on behalf of the appellant as
to whether an offence under Section 138 of the
Negotiable Instruments Act, 1881, could be
compounded under Section 147 of the said Act read
with Section 320 Cr.P.C.
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7. Appearing for the appellant, Mr. Mukul Rohtagi,
learned Senior Advocate, contended that since a
specific power had been given to the parties to a
proceeding under the Negotiable Instruments Act
under Section 147 to compound the offence, there
could be no reason as to why the same cannot be
permitted even after conviction, which had been
affirmed upto the High Court. It was urged that
in order to facilitate settlement of disputes, the
legislature thought it fit to insert Section 147 by
Amending Act 55 of 2002. Such amendment came into
effect from 6th February, 2003, and provided that
notwithstanding anything contained in the Code of
Criminal Procedure, 1973, every offence punishable
under the Act would be compoundable. Mr. Rohtagi
urged that in view of the non-obstante clause, the
provisions of Section 147 were given an overriding
effect over the Code and in view of the clear
mandate given to the parties to compound an offence
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under the Act, reference to Section 320 Cr.P.C. can
be made for purposes of comparison only in order to
understand the scope of Section 147 of the
Negotiable Instruments Act. Mr. Rohtagi submitted
that the said position had been accepted by this
Court in various decisions, such as in the case of
O.P. Dholakia vs. State of Haryana & Anr. [(2000) 1
SCC 762], wherein it was held that since the
petitioner had already entered into a compromise
with the complainant and the complainant had
appeared through counsel and stated that the entire
money had been received by him and he had no
objection if the conviction already recorded under
Section 138 of the Negotiable Instruments Act is
set aside, the Hon’ble Judges thought it
appropriate to grant permission, in the peculiar
facts and circumstances of the case, to compound
the offence. While doing so, this Court also
indicated that necessarily the conviction and
sentence under Section 138 of the Act stood
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annulled.
7A. The said view has been consistently followed in
the case of (1) Anil Kumar Haritwal & Anr. vs. Alka
Gupta & Anr. [(2004) 4 SCC 366]; (2) B.C. Seshadri
vs. B.N. Suryanarayana Rao [2004 (11) SCC 510]
decided by a three Judge Bench; (3) G. Sivarajan
vs. Little Flower Kuries & Enterprises Ltd. & Anr.
[(2004 11 SCC 400]; (4) Kishore Kumar vs. J.K.
Corporation Ltd. [(2004 13 SCC 494]; (5) Sailesh
Shyam Parsekar vs. Baban [(2005 (4) SCC 162]; (6)
K. Gyansagar vs. Ganesh Gupta & Anr. [(2005) 7 SCC
54]; (7) K.J.B.L. Rama Reddy vs. Annapurna Seeds &
Anr. [(2005) 10 SCC 632]; (8) Sayeed Ishaque Menon
vs. Ansari Naseer Ahmed [(2005) 12 SCC 140]; (9)
Vinay Devanna Nayak vs. Ryot Sewa Sahakari Bank
Ltd. [(2008) 2 SCC 305], wherein some of the
earlier decisions have been noticed; and (10)
Sudheer Kumar vs. Manakkandi M.K. Kunhiraman & Anr.
[2008 (1) KLJ 203], which was a decision of a
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Division Bench of the Kerala High Court, wherein
also the issue has been gone into in great detail.
8. The golden thread in all these decisions is
that once a person is allowed to compound a case as
provided for under Section 147 of the Negotiable
Instruments Act, the conviction under Section 138
of the said Act should also be set aside. In the
case of Vinay Devanna Nayak (supra), the issue was
raised and after taking note of the provisions of
Section 320 Cr.P.C., this Court held that since the
matter had been compromised between the parties and
payments had been made in full and final settlement
of the dues of the Bank, the appeal deserved to be
allowed and the appellant was entitled to
acquittal. Consequently, the order of conviction
and sentence recorded by all the courts were set
aside and the appellant was acquitted of the charge
leveled against him.
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9. The object of Section 320 Cr.P.C., which would
not in the strict sense of the term apply to a
proceeding under the Negotiable Instruments Act,
1881, gives the parties to the proceedings an
opportunity to compound offences mentioned in the
table contained in the said section, with or
without the leave of the court, and also vests the
court with jurisdiction to allow such compromise.
By virtue of Sub-Section (8), the Legislature has
taken one step further in vesting jurisdiction in
the Court to also acquit the accused/convict of the
offence on the same being allowed to be compounded.
Inasmuch as, it is with a similar object in mind
that Section 147 has been inserted into the
Negotiable Instruments Act, 1881, by amendment, an
analogy may be drawn as to the intention of the
Legislature as expressed in Section 320(8) Cr.P.C.,
although, the same has not been expressly mentioned
in the amended section to a proceeding under
Section 147 of the aforesaid Act.
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10. Apart from the above, this Court is further
empowered under Article 142 of the Constitution to
pass appropriate orders in line with Sub-Section
(8) of Section 320 Cr.P.C. in an application under
Section 147 of the aforesaid Act, in order to do
justice to the parties.
11. As far as the non-obstante clause included in
Section 147 of the 1881 Act is concerned, the 1881
Act being a special statute, the provisions of
Section 147 will have an overriding effect over the
provisions of the Code relating to compounding of
offences. The various decisions cited by Mr.
Rohtagi on this issue does not add to the above
position.
12. It is true that the application under Section
147 of the Negotiable Instruments Act was made by
the parties after the proceedings had been
concluded before the Appellate Forum. However,
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Section 147 of the aforesaid Act does not bar the
parties from compounding an offence under Section
138 even at the appellate stage of the proceedings.
Accordingly, we find no reason to reject the
application under Section 147 of the aforesaid Act
even in a proceeding under Article 136 of the
Constitution.
13. Since the parties have settled their disputes,
in keeping with the spirit of Section 147 of the
Act, we allow the parties to compound the offence,
set aside the judgment of the courts below and
acquit the appellant of the charges against him.
14. The appeal is, accordingly, allowed in the
aforesaid terms.
………………………………………J. (ALTAMAS KABIR)
…………………………………………J. (CYRIAC JOSEPH)
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New Delhi Dated: December 2, 2009