Sri Banwari Sinha vs The State Of Tripura
2023 Latest Caselaw 661 Tri

                                  Page 1 of 6




                        HIGH COURT OF TRIPURA
                               AGARTALA
                        CRL. REV. P NO.51 OF 2022

   Sri Banwari Sinha,
   S/o. Lt Rajkumar Lavanya Bhusan Sinha,
   Resident of Baralutma, P.S- Salema,
   Dhalai Tripura.
                                                   ...... Petitioner(s)
                     Vs.

   The State of Tripura.
                                                ...... Respondent (s)

For the Petitioner(s) : Mr. H.K. Bhowmik, Advocate.

For the Respondent(s) : Mr. S. Ghosh, Addl. P.P.

Date of hearing and delivery of Judgment & Order : 22.08.2023.

Whether fit for reporting : YES/NO

HON'BLE MR JUSTICE T. AMARNATH GOUD

JUDGMENT AND ORDER(ORAL)

This present application has been filed under Section 397

read with Section 401 of Criminal Procedure Code, 1973 against the

impugned Judgment dated 08.06.2022 passed by the learned Sessions

Judge, Unakoti District Kailashahar, Tripura, in connection with case Crl.

Appl.07(4) of 2021 whereby the learned Appellate Court has affirmed

the conviction and sentence passed by the learned Trial Court by

dismissing the appeal which was preferred against the conviction and

sentence passed by the learned Trial Court on 15.11.2021 by the

learned JM(1st Class), Kailashahar, Unakoti District, in case No.

PRC(WP)16/2014 whereby the present petitioner was convicted to suffer

S.I. for 3(three) years and also to pay a fine of Rs.10,000/- with default

stipulation for offence committed under Section 409 IPC and also to

suffer SI for 2(two) years and to pay a fine of Rs.10,000/- for offence

committed under Section 468 of IPC with default stipulation. Both

sentences shall run concurrently.

2. The brief fact of the case is that the petitioner-Banwari

Sinha being entrusted with and while in possession of the Savings

Account Passbook of Smt Sabitri Deb of her SB Account No bearing No

11540102802 fraudulently withdrew an amount of Rs. 3,53,000/- on

various dates from 25.06.2010 to 11.10.2010 by using his ID bearing

No 3025837 and by forging her signatures on the withdrawal slips

committed criminal breach of trust in respect of the same amount by

misappropriating the same.

It is also the prosecution case that the petitioner-Banwari

Sinha being entrusted with and while in possession of the Savings

Account Passbook of Smt Kamli Paul of her SB Account No bearing No

11540083264 fraudulently withdrew an amount of Rs. 5,70,000/- on

various dates from 23.09.2009 to 29.01.2010 by using his ID bearing

No 3025837 and by forging her signatures on the withdrawal slips

committed criminal breach of trust in respect of the same amount by

misappropriating the same.

Further, it is also the prosecution case that the

petitioner-Banwari Sinha being entrusted with and while in possession of

Savings Account Passbook of Sri Laxmi Kanta Sinha of his SB Account

No bearing No 30449713190 fraudulently withdrew an amount of Rs.

3,40,000/- on various dates from 12.10.2010 to 13.10.2010 by using his

ID bearing No 3025837 and by forging his signatures on the withdrawal

slips committed criminal breach of trust in respect of the same amount

by misappropriating the same.

Thus, in all the petitioner has committed a criminal breach

of trust in respect of a sum of Rs 12,63,000/- as a public servant.

3. On 15.12.2010, Sri Bidhayak Bhattacharjee i.e. the then

i/c Branch Manager of the State Bank of India, Kailashahar Branch

lodged a written complaint with the O/C, Kailashahar P/S which was

registered as KLS Police Station Case No. 226/2010, under Section 409

of Indian Penal Code, 1860 and the case was endorsed to S.I. Badal

Dutta for investigation. On his transfer, the case was investigated by

S.I. Sanjib Laskar who after completion of the investigation submitted

charge sheet, vide KLS PS Charge sheet No. 249/2013, under Section

409 of IPC, against the petitioner-Banwari Sinha. Cognizance of the

offence was taken by the then-learned JM 1st Class, Kailashahar on

28.01.2014, and the charge was framed under-Sections 409/468 of IPC

on 03.08.2015 by the then-learned JM 1st Class, Kailashahar and

conducting trial. The learned trial court convicted the appellant and also

sentenced him, as indicated above.

4. Being aggrieved and dissatisfied with the impugned

judgment and conviction and sentence passed by the learned Trial Court

on 15.11.2021, the petitioner preferred an appeal before the learned

Sessions Judge, Unakoti District, Kailashahar which was registered as

Crl. Appl. No.07(04) of 2021.

5. Basis of the arguments and the evidence available on

record, the following points are taken up for discussion and decision by

the Court below:-

"i) Whether the appellant as a public servant was entrusted with property of which he was duty bound to account for and thereby misappropriated the said property ?

(ii) Whether the appellant committed forgery intending that the document shall be used for the purpose of cheating?"

6. After hearing the arguments of both sides and perusing

the evidence on record, the learned Court below vide its Judgment dated

08.06.2022 dismissed the said appeal and upheld the Judgment as

Order as passed by the Court below.

7. Being aggrieved and dissatisfied with the impugned

Judgment dated 08.06.2022, this present petition has been filed seeking

to set aside the impugned Judgment dated 08.06.2022 passed by the

learned Sessions Judge, Unakoti District, Kailashahar, Tripura in

connection with case No. Crl. Appl.07 of 2021 whereby the Appellate

Court has affirmed the conviction and sentence by rejecting the appeal

preferred by the petitioner against the impugned Judgment of the Trial

Court dated 15.11.2021 passed in connection with PRC(WP) No.16 of

2014.

8. Heard Mr. H.K. Bhowmik, learned counsel appearing for

the petitioner as well as Mr. S. Ghosh, learned Addl. P.P., appearing for

the State-respondent.

9. Mr. H.K. Bhowmik, learned counsel appearing for the

petitioner on the point of entrustment submits that the allegation

against the petitioner that he misappropriated the entrusted bank saving

by criminal breach of trust and forging the signature of bank employees

has not been established beyond reasonable doubt. Moreover, there is

no proof that the petitioner herein has withdrawn the money in question

in cash or via transaction to any other account. Further learned counsel

submitted that if the petitioner had withdrawn the money, why would

the Bank refund the same from their Bank account? The petitioner also

did not have the passbooks of the said disputed accounts. Learned

counsel further submitted that as per the MASTER CIRCULAR, apart from

service regulations no specific authorization was given to his client.

On the point of entrustment, learned counsel referred

Para-14 of the Hon'ble Apex Court Judgment reported in (2012) 8 SCC

547 titled as Sadhupati Nageswara Rao Vs. The State of Andhra

Pradesh which is referred herein-under:-

"14. In order to prove the offence of criminal breach of trust which attracts the provision of Section 409 IPC, the prosecution must prove that one who is, in any manner, entrusted with the property, in this case as a dealer of fair price shop, dishonestly misappropriates the property, commits criminal breach of trust in respect of that property. In other words, in order to sustain conviction under Section 409 IPC, two ingredients are to be proved: namely,

i) the accused, a public servant or a banker or agent was entrusted with the property of which he is duty bound to account for; and

ii) the accused has committed criminal breach of trust. What amounts to criminal breach of trust is provided under Section 405 IPC. The basic requirement to bring home the accusations under Section 405 are the requirements to prove conjointly i) entrustment and ii) whether the accused was actuated by dishonest intention or not, misappropriated it or converted it to his own use to the detriment of the persons who entrusted it.

Stating thus, learned counsel appearing for the petitioner urged

this Court to allow this appeal.

10. On the other hand, Mr. S. Ghosh, learned Addl. P.P.,

appearing for the State-respondent vehemently opposed the submission

of the learned counsel appearing for the petitioner and submits that the

Judgment and Order as passed by the Courts below is just and proper

and needs no interference.

11. Heard both sides and perused the evidence on record.

12. It is clearly indicated that the Bank its operation and its

employees are governed by the MASTER CIRCULAR, CAREER

PROGRESSION: AWARD STAFF IN-CADRE HIGHER APPOINTMENT as

indicated on page-105 of the paper book appended to the affidavit of this

present petition. In the said, on page 107, Sub Clause-5 the work and

the responsibilities of the petitioner herein are already indicated and

accordingly, he was rendering his services as special assistant. There is

nothing on record nor in the pleadings that at no point of time, he denied

to entertain the work responsibilities which were assigned to him, since

the same is not under any specific authorization as pleaded before this

Court, indicating that, apart from said service regulations no specific

authorization was given to him. Further, the Trial Court has found that

Bank Accounts have been operated under Special Personal Identification

No.3025837 which was issued to the petitioner. The citation of

Sadhupati Nageswara Rao(supra) as referred by the learned counsel

appearing of the petitioner is not applicable to the fact of this case. In

view of the above, the findings of the Trial Court and the Appellate Court

need no further interference.

13. With the above observation and direction, this present

revision petition stands dismissed and the Judgments and Order as

passed by the learned Trial Court dated 15.11.2021 affirmed by the First

Appellate Court vide Judgments and Order dated 08.06.2022 is upheld.

As a sequel, stay if any stands vacated. Pending application(s), if any

also stands disposed of.

JUDGE

suhanjit

RAJKUMAR Digitally signed by RAJKUMAR SUHANJIT SUHANJIT SINGHA Date: 2023.08.25 SINGHA 13:53:29 +05'30'