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CASE NO.: Appeal (crl.)  149 of 2007

PETITIONER: Dhananjay @ Dhananjay Kumar Singh

RESPONDENT: State of Bihar & Anr.

DATE OF JUDGMENT: 02/02/2007

BENCH: S.B. Sinha & Markandey Katju

JUDGMENT: J U D G M E N T [Arising out of S.L.P. (Crl.) No. 3978 of 2006]

S.B. Sinha, J.

       Leave granted.

       This appeal is directed against a judgment and order dated 18.4.2006  passed by the High Court of Judicature at Patna in Criminal Miscellaneous  No.10432 of 2003, whereby and whereunder a compromise between the  parties was not accepted as the appellants were said to be involved in  commission of an offence under Section 384 of the Indian Penal Code, 1860.   

       The basic fact of the matter is not in dispute.  A written report was  lodged on 6.9.2000 by the 2nd respondent herein alleging that on 31.8.2000  at about 5.00 p.m. some unknown persons had come to his room No.207 at  Jagat Trade Centre at Fraser Road, Patna and informed him that as a sum of  Rs.1500/- was due to him, he should make the payment thereof.  Allegedly,  on his reply that he would make the payment only of the amount due from  him as per settled accounts; abusive language was used and he was slapped  by one Gautam Dubey.  A sum of Rs.1580/- was said to have been taken  away from his upper pocket.  A First Information Report was lodged on the  basis of the said report after six days from the alleged date of commission of  the offence.  The parties, however, arrived at an amicable settlement of  their  dispute.  A charge-sheet was filed on completion of investigation on  2.2.2001 against the appellant herein purported to be for an offence under  Sections 323, 384, 504 read with Section 34 of the Indian Penal Code.  An  application for discharge was filed by the appellant under Section 239 of the  Code of Criminal Procedure, 1973, inter alia, on the premise that the  disputes between the parties had been settled.  The said application was  rejected by the learned Judicial Magistrate on the ground that Section 384 of  the Indian Penal Code being non-compoundable, the said application was  not sustainable.  An application filed by the appellant before the High Court  under Section 482 of the Code of Criminal Procedure was dismissed by  reason of the impugned judgment, relying on or on the basis of a decision of  this Court in Bankat & Anr. vs. State of Maharashtra [(2005) 1 SCC  343].

       Submission of Mr. Kumar Parimal, learned counsel appearing on  behalf of the appellant herein was that the High Court committed a manifest  error in arriving at the said finding inasmuch as the First Information Report,  even if given face value and taken to be correct in its entirety, does not  disclose any offence under Section 384 of the Indian Penal Code.   

       Section 384 provides for punishment for extortion.  What would be an  extortion is provided under Section 383 of the Indian Penal Code in the  following terms:

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       "383.  Extortion:- Whoever intentionally puts any  person in fear of any injury to that person, or to any  other, and thereby dishonestly induces the person so put  in fear to deliver to any person any property or valuable  security, or anything signed or sealed which may be  converted into a valuable security, commits "extortion"."

       A bare perusal of the aforementioned provision would demonstrate  that the following ingredients would constitute the offence :

1.      The accused must put any person in fear of injury to that  person or any other person. 2.      The putting of a person in such fear must be intentional. 3.      The accused must thereby induce the person so put in  fear to deliver to any person any property, valuable security or  anything signed or sealed which may be converted into a  valuable security.   4.      Such inducement must be done dishonestly.

       A First Information Report as is well known, must be read in its  entirety.  It is not in dispute that the parties entered into transactions relating  to supply of bags.  The fact that some amount was due to the appellant from  the First Informant, is not in dispute.  The First Information Report itself  disclosed that accounts were settled a year prior to the date of incident and  the appellant owed a sum of about Rs.400-500 from Gautam Dubey.   

       According to the said Gautam Dubey, however, a sum of Rs.1500/-  only was due to him.

       It is in the aforementioned premise the allegations that Gautam Dubey  and the appellant slapped the First Informant and took out Rs.1580/- from  his upper pocket must be viewed.

       No allegation was made that the money was paid by the informant  having been put in fear of injury or putting him in such fear by the appellant  was intentional.

       The First Informant, admittedly, has also not delivered any property or  valuable security to the appellant.

       A distinction between theft and extortion is well known.  Whereas  offence of extortion is carried out by over-powering the will of the owner; in  commission of an offence of theft the offender’s intention is always to take  without that person’s consent.   

       We, therefore, are of the opinion that having regard to the facts and  circumstances of the case, no case under Section 384 of the Indian Penal  Code was made out in the First Information Report.   

       It is true that having regard to the decision of this Court in Bankat  (supra) that the Courts would have no power to allow compromise of a  prosecution when the same is not permissible in terms of Section 320 of  Code of Criminal Procedure.  Therein it was held :

       "In our view, the submission of the learned  counsel for the respondent requires to be accepted.  For  compounding of the offences punishable under IPC, a  complete scheme is provided under Section 320 of the  Code.  Sub-section (1) of Section 320 provides that the  offences mentioned in the table provided thereunder can  be compounded by the persons mentioned in column 3 of  the said table.  Further, sub-section (2) provides that the  offences mentioned in the table could be compounded by  the victim with the permission of the court.  As against

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this, sub-section (9) specifically provides that "no  offence shall be compounded except as provided by this  section".  In view of the aforesaid legislative mandate,  only the offences which are covered by Table 1 or Table  2 as stated above can be compounded and the rest of the  offences punishable under IPC could not be  compounded."     

       We may, however, notice that in Badrilal vs. State of M.P. [(2005) 7  SCC 55] a Division Bench of this Court held as under :

       "A joint petition of compromise has been filed on  behalf of the parties in which prayer has been made for  recording the compromise.  The offence under Section  307 IPC is not a compoundable one, therefore,  compromise cannot be recorded, but at the same time it is  well settled that while awarding sentence the effect of  compromise can be taken into consideration.   It has been  stated that the appellant has remained in custody for a  period of about 14 months and there is no allegation that  he assaulted the deceased.  In the facts and circumstances  of the case, we are of the view that ends of justice should  be met in case the sentence of imprisonment awarded  against the appellant by the trial court and reduced by the  High Court is further reduced to the period already  undergone."   

       We need not, having regard to the facts and circumstances, go into the  aforementioned contentious issue in the instant case, as we are of the view  that no case has been made out for proceeding against the appellant under  Section 384 of the Indian Penal Code.  In that view of the matter, there was  absolutely no reason as to why the settlement arrived at by and between the  parties could not have been accepted, as the same would not come within the  purview of Sub-Section (9) of Section 320 of the Code of Criminal  Procedure.

       For the reasons aforementioned, while quashing the charge framed  under Section 384 of the Indian Penal Code, we direct the learned Magistrate  to proceed to consider the question in regard to the maintainability of the  compromise petition between the parties in accordance with law.

       The appeal is allowed.  No costs.