AI Structured Summary
Not yet generated for this judgment
Judgment
Manjusha Namjoshi, J.
The revision by accused/applicant is u/s 397/401, Cr.PC. The accused was convicted by the Judicial Magistrate First Class, Khandwa in Criminal Case No. 1405/2005 for an offence u/s 324/34 and was sentenced to undergo sentence of imprisonment till rising of the Court and to pay a fine of Rs. 1000/- and in default to undergo imprisonment for one month. The judgment was of 20-2-2006. The case was pending since 1977. On appeal being preferred by the accused before the Sessions Court, Khandwa on 1-3-2006 it was registered as Criminal Appeal No. 65/2006. The accused moved an application for suspension of sentence and conviction both. The Sessions Court declined to stay the conviction and sentence saying that there is no jail sentence imposed on the accused.
The accused is before this Court in revision seeking the relief of stay of conviction and sentence.
Parties heard, record perused.
It is established law that generally conviction should not be stayed though sentence may be stayed. The learned Counsel for the accused has submitted the case of Rama Narang v. Ramesh Nagarand Ors. (1995) 2 SCC 573. There is nothing on record to show that the Bar Council of Madhya Pradesh has taken any action to disqualify the accused who is professionally an Advocate. Therefore, there is no exceptional ground or circumstance where conviction should be suspended.
The Sessions Judge, Khandwa has in his order in order-sheet dated 2-3-2006 in Criminal Appeal No. 65/2006, Raju v. State, stated that since the sentence till rising of the Court is not jail sentence, it need not be suspended u/s 389, Cr.PC.
On perusal of Section 389, Cr.PC it reveals that the Section does not speak about jail sentence but of imprisonment. The dictionary meaning of the word sentence is ''punishment given by a Law Court'': a jail/prison/custodial sentence''. The meaning of the word "imprisonment" means ''putting an accused in prison'' (Oxford Advances Learners Dictionary). A sentence of imprisonment till rising of the Court is a sentence, which is in accordance with law. A direction by the Court that a person shall be confined in the Court premises till the Court rises constitute imprisonment within the meaning of the Penal Code and the Code of Criminal Procedure, In Re: Muthu Nadar, . Mulchandani in his esteemed Law Lexicon Digest, 1990 Edition, Vol. 1 Page 728, explains the meaning of the words "till the rising of the Court" and for "one day" like this : "There is no practical difference because ''day'' in this context does not mean 24 hours or does not even include ''night''. ''Day'' here means ''Lockup time'' which is generally 5 p.m. in the winter and 6 p.m. in the summer. If a convict is ordered to undergo sentence of one day, he must be released before lockup lime from the prison". The words imprisonment, confinement and detention have also been explained in the said book. They respectively mean conviction and the last two means without conviction. Therefore, the last two may prove to be unlawful also.
In the present case, the revisionist is sentenced to imprisonment till rising of the Court, the Sessions Judge, Khandwa said that it is no jail sentence and hence, it cannot be suspended u/s 389, Cr.PC since sentence till rising of the Court amount to curtailment of liberty of an accused. Such sentence can be suspended by the Court exercising the powers u/s 389, Cr.PC.
Thus, the Court below was not correct in refusing to suspend the sentence particularly looking to the nature of the offence u/s 324, IPC.
In the result, the revision is partly allowed. Though conviction is not suspended but sentence till rising of the Court is suspended subject to the furnishing of bail bond Rs. 500/- to the satisfaction of the Sessions Court trying the said criminal appeal.
It appears that the case is 1977, which was decided by JMFC, Khandwa on 20-2-2006. Now the appeal is being filed by the accused. The Sessions Court presently trying the said appeal should finally dispose off the case within three (03) months from the receipt of this order.