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Judgment
P.D. Dinakaran, J.—1. C.A.Nos.23, 31, 32 and 33 of 1995 are directed against a common judgment of 8acquittal dated 7.4.1994 made in
C.C.Nos.673, 676, 674 & 675 of 1991 on the file of the learned Additional Chief Metropolitan Magistrate, Economic Offences I, Madras and
C.A. No. 148 of 1995 is directed against the judgment of acquittal dated 15.6.1994 made in C.C. No. 333 of 1993 on the file of learned
Additional Chief Metropolitan Magistrate, Economic Offences II, Madras.
1.2. Even though the facts relating to each of these cases slightly differ from each other, the issues that arise for consideration in these appeals are
identical and common, and hence, these appeals were heard together.
The interesting and substantial questions that arise for consideration in these appeals are:
i. Whether the non-issuance of opportunity notice to the respondents/accused as contemplated u/s 61(2)(ii) of the Foreign Exchange Regulation
Act, 1973 (hereinafter referred to as ""FERA, 1973"") vitiates the case of the prosecution?
ii. Whether the Courts below are right in acquitting the respondents/accused, holding that the appellant/complainant has failed to prove the charges,
beyond all reasonable doubts, against the respondents/accused that they are guilty of the offences punishable under the provisions of the FERA,
1973?
iii. Are the respondents/accused not entitled for the benefit of the enactment of the Foreign Exchange Management Act, 1999 (hereinafter referred
to as ""FEMA,1999"") whereunder no provision is made for punishment, assuming that the respondents/accused are liable to be convicted for the
offences punishable under Sections 9(1)(b) and 9(1)(d) of the FERA, 1973 in the respective criminal cases, and could they be punished for the
said offences under the FERA,1973, which stands repealed by the enactment of the FEMA?
3.1.1. The case of the prosecution in C.C.Nos.673, 676, 674 and 675 of 1991 is as under.
3.1.2. One Khader Sulaiman is the accused in C.C.Nos.673, 676, 674 and 675 of 1991, which were tried jointly.
3.1.3. Equipped with a search warrant dated 8.11.1985 issued u/s 37 of the FERA, 1973 by the Director of Enforcement, the Enforcement
Officer P.V. Balasubramanian (P.W.1) conducted a search in Khader Sulaiman''s house on 9.11.1985 at No. 27, Appu Maistry Street, Madras -
1 and seized certain incriminating documents, which are marked as Ex.P3 series, as well as Indian currency of Rs.30,000/- under a mahazar report
(Ex.P2), and at the time of search Khader Sulaiman gave a statement to P.W.1 and the same was marked as Ex.P4.
3.1.4. In the said statement dated 9.11.1985 (Ex.P4), the accused Khader Sulaiman had explained the code word, namely ""COLD FINGER"" as
well as the modus operandi operated by him in dealing with the foreign exchange which are punishable under Sections 9(1)(b), 9(1)(d) and 56(1)
(i) of the FERA,1973, and also explained about the incriminating documents, viz., seven sheets (Ex.P3 series), seized during the search on
9.11.1985.
3.1.5. Thereafter, Khader Sulaiman made the following statements, viz., (i) statement dated 11.11.1985 (Ex.P8), and (ii) statement dated
24.2.1986 (Ex.P9), wherein he confirmed his dealings in foreign exchange.
3.1.6. During the course of investigation P.W.1 obtained a statement from one Saroja, wife of T.S. Balasubramanian, dated 4.3.1986, (Ex.P10)
wherein she had stated that her husband was working in DSA Ruwi Sultanate of Oman for the past three years and returned to India on 6.2.1986
as he was dismissed from service on 5.2.1986 and that her husband himself would state with respect to the payment which she used to receive
from him through a third party.
3.1.7. However, in Ex.P11, a telegram sent by Khader Sulaiman addressed to the Enforcement Officer, it was alleged that the statements, Exs.P4,
P8 and P9, were obtained from him under force, threat and coercion; and therefore, they are not binding on him.
3.1.8. Based on the above statements of Khader Sulaiman (Exs.P4, P8 and P9), adjudication proceedings were initiated u/s 51 of the FERA,
1973 for the alleged contravention of Sections 9(1)(b) and 9(1)(d) r/w 56(1) & (2) of the FERA, 1973 and a show cause notice (Ex.P5), as
contemplated u/s 56 of the FERA, 1973 was served on Khader Sulaiman, to which Khader Sulaiman submitted his explanation dated 16.8.1988,
(Ex.P6).
3.1.9. In Ex.P6, Khader Sulaiman stated that he had already, by his letter dated 11.11.1985 (Ex.D1) and his telegram dated 24.2.1986 (Ex.P11),
retracted the statements made on 9.11.1985 (Ex.P4) and 11.11.1985 (Ex.P8) and hence they are not binding on him. It was also contended that
the onus of proving the receipts and payments, in violation to the provisions of the FERA, 1973 lays on the appellant/ complainant.
3.1.10. After giving a personal hearing to the accused Khader Sulaiman and his counsel on 16.9.1989, the adjudication authority, viz. Additional
Director of Enforcement, by proceedings dated 11.10.1989 (Ex.P7), held that Khader Sulaiman had contravened the provisions of Sections 9(1)
(b) and 9(1)(d) of the FERA, 1973 and imposed a penalty of Rs.65,000/- and Rs.60,000/- for the said offences respectively, in addition to the
confiscation of Rs.30,000/- u/s 63 of the FERA, 1973.
3.2. In the light of the evidence of PW1 and the documentary evidence Exs.P4, P8 and P9, the appellant contended that the accused Khader
Sulaiman committed the offence punishable u/s 9(1)(d) r/w 56(1)(1) for distributing Rs.1,02,700/- in July 1985 and Rs.2,79.600/- during July and
September 1985; u/s 9(1)(d) r/w 56(1)(ii) for distributing Rs.20,000/- in November 1985; u/s 9(1)(b) r/w 56(1)(i) for receiving payment of
Rs.1,03,000/- in May 1985 and Rs.1,17,000/- in August 1985; and u/s 9(1)(b) r/w 56(1)(ii) for receiving payment of Rs.96,500/- in July 1985,
Rs.67,000/- in August 1985, and Rs.50,000/- in October 1985, as the accused failed to prove that he had requisite permission from the Reserve
Bank of India for receiving the amount from a person resident outside India and disbursing the same to the person residing in India.
3.3.1. In defence, Khader Sulaiman marked a copy of the letter dated 11.11.1985 (Ex.D1) addressed to the Special Director of the Enforcement
Directorate, complaining that he was tortured and forced by the officers of the Enforcement Directorate to give a statement (Ex.P4), and denied his
complicity in the crime.
3.3.2. The accused Khader Sulaiman contended that:
(a)the learned Magistrate ought not to have taken cognizance of the offences for want of opportunity notice contemplated u/s 61(2)(ii) of the
FERA, 1973;
(b)the statements marked as Exs.P4, P8 and P9 cannot be relied upon, as the contents of the same were retracted by letter dated 11.11.1985
(Ex.D1), and by a telegram marked as Ex.P11, as well as in their respective bail applications;
(c)the non-examination of S.K. Haja Mohideen, a person resident outside India, at whose instance the amounts were said to have been received
and paid to the persons in India vitiates the case of the prosecution;
(d)the non-examination of the recipients of the amount renders the case of the prosecution unbelievable and therefore, no reliance could be placed
on the seven sheets (Ex.P3 series) said to have been seized from Khader Sulaiman; and
(e)the failure to examine the bankers through whom the amounts were said to have been disbursed by demand drafts renders the prosecution case
untrustworthy.
The learned Additional Chief Metropolitan Magistrate (E.O.I), by a common judgment dated 7.4.1994, accepted the contentions of the
accused-Khader Sulaiman and acquitted him of all the four charges, holding that:
(a) the statements of the accused Khader Sulaiman were obtained by force and coercion;
(b) the statement (Ex.P4) obtained from the accused Khader Sulaiman while he was under illegal custody could not be relied upon;
(c) the prosecution failed to prove the charges against the accused-Khader Sulaiman by independent witness, satisfactorily; and
(d) Ex.P3 series could not be relied upon for want of Mahazar witnesses to the same;
Hence, C.A.Nos.23, 31, 32 and 33 of 1995.
5.1.1. The Criminal Appeal No. 148 of 1995 is directed against the judgment of acquittal dated 15.6.1994 in C.C. No. 333 of 1993 of the
learned Additional Chief Metropolitan Magistrate (E.O.II), Chennai.
5.1.2. The case of the prosecution in C.C. No. 333 of 1993, in brief, is stated as follows:
5.1.3. P. Krishnasamy and J. Sampath Kumar are the first and second accused respectively in C.C. No. 333 of 1993.
5.1.4. P.W.1, equipped with a search warrant (Ex.P1) dated 9.7.1991 issued u/s 37 of the FERA, 1973 by the Assistant Director of
Enforcement, conducted a search in the business premises of Krishnasamy, viz., Raja Traders at No. 58, Thana Street, Purasawalkam, Madras
600 007 on 9.7.1991 and seized certain incriminating documents, viz. telephone file containing telephone bills and other documents (Ex.P3 series)
and a diary (Ex.P4), under a mahazar report dated 9.7.1991 (Ex.P2). Krishnasamy gave a statement (Ex.P5) to PW1 at the time of search on
9.7.1991.
5.1.5. In Ex.P5, a confession statement dated 9.7.1991, the first accused-Krishnasamy had narrated the manner in which he was dealing in foreign
exchange as per the instructions of Srinivasagam of Colombo. He had also explained that the documents seized from his residence on 9.7.1991,
under Ex.P3 series, are related to the telephone bills relating to the telephone No. 661577; the telephone book containing telephone numbers of
the second accused-Sampath Kumar and other relatives and friends and his connection with them in the dealings of foreign exchange.
5.1.6. Thereafter, Krishnasamy appeared before P.W.1 on 10.7.1991, in response to the summon marked as Ex.P6 and again gave a statement
dated 10.7.1991 (Ex.P7), in his own handwriting, wherein, the first accused-Krishnasamy confessed that he disbursed most of the money to
Basheer and some to Roshan, Murugesh of Mayura Textiles and Murugesh of Nathan Avenue, Harrington Road, and gave the details relating to
the said disbursement of funds.
5.1.7. On the same day, namely 10.7.1991, after identifying one Roshan of Madras, first accused-Krishnasamy gave another statement (Ex.P8),
clarifying that he delivered Rs.20,000/- to one Roshan, as stated in Ex.P5.
5.1.8. P.W.1. also obtained a statement from one Perumal, who is a partner of Raja Traders, Madras, on 16.7.1991, and the same was marked
as Ex.P10.
5.1.9. The second accused Sampath Kumar, appeared before P.W.1 on 29.7.1991, and gave a statement (Ex.P9), in his own handwriting,
confirming that he was a partner of SRK Bankers along with his brother, sister, sister''s husband-Srinivasagam, at whose instance, the amounts
were received and paid through Muthuraman.
5.1.10. Simultaneously, the Enforcement Officer P. Ganesan, (P.W.2), executed the warrant dated 9.7.1991 issued u/s 37 of the FERA, 1973 by
the Assistant Director of Enforcement, and conducted a search on 10.7.1991, in the place of SRK Bankers (Office cum house) at No. 12B,
Shastri Road, Thillai Nagar, Trichy, in the presence of two independent witnesses and one Muthuraman, Managing Partner of SRK Bankers.
During the search, some incriminating documents, viz., five sheets and Rs.40,000/- were seized under mahazar report (Ex.P11). Two incriminating
documents were seized from Muthuraman and they were marked as Ex.P12 series. Muthuraman gave a statement (Ex.P13) during the search on
10.7.1991, confirming his connection in the dealings of foreign exchange along with the second accused-Sampath Kumar, as per the instructions of
Srinivasagam of Colombo.
5.1.11. On the direction of the Assistant Director of Enforcement (Ex.P14), the Enforcement Officer, K. Dhandayuthapani (P.W.3), conducted a
search in the house of Krishnasamy at No. 6, Diwan Bahadur Shanmugam Salai, Chennai- 600010 on 9.7.1991 and one Bommamani, wife of
Krishnasamy, alone was present at the time of search. During the search, some documents, 100 US dollars as travellers cheque and 24 US dollars
were seized, under mahazar report (Ex.P15). The documents and US dollars seized were 12 in number, marked as Ex.P16 series. On the same
day, viz., 9.7.1991, the second accused Sampath Kumar appeared before P.W.3 and gave a statement marked as Ex.P17.
5.1.12. While interrogating one Jakbar Nissar on 8.4.1991 in connection with some other case against him, the Chief Enforcement Officer, R.
Chakrapani, P.W.4, seized certain documents from him which contained the telephone number of the first accused, viz. 661577, and slips
containing code words, viz., THIRU MECKA. Based on the said information, the first accused-Krishnasamy was questioned on 30.7.1991 and a
statement was obtained from him, which was marked as Ex.P18, wherein the code word ''THIRU MECKA'' was explained as follows:
T
H
I
R
U
M
E
C
K
A
1
2
3
4
5
6
7
8
9
0
In Ex.P18, the first accused Krishnasamy, also explained the modus operandi adopted in receiving the amount from one Srinivasagam and
disbursing the same to one Nissar.
5.2.1. On 19.7.1991, Krishnasamy and Sampath Kumar, by letters dated 19.7.1991 (Exs.P19 and P21 respectively) retracted their earlier
confessional statements stating that the same were obtained by threat and coercion.
5.2.2. Based on the above statements, a show cause notice dated 21.2.1992 (Ex.P23) was issued as to why adjudication proceedings as
contemplated u/s 51 of the Act should not be held against them for the alleged contravention of Sections 9(1)(b) and 9(1)(d) r/w 56(1)(i) of
FERA, 1973.
5.2.3. Pursuant to the above show cause notice (Ex.P23), the first and second accused were heard in person by the Adjudication Officer, who by
an adjudication order dated 22.1.1993 (Ex.P26) held that first and second accused contravened Sections 9(1)(b) and 9(1)(d) of the FERA, 1973
imposed the following penalties, viz., the first accused-P. Krishnaswamy should pay a fine of Rs.2,50,000/- for contravention of Section 9(1)(b) of
the FERA,1973 and pay a further fine of Rs.2,50,000/- for contravention of Section 9(1)(d) of the FERA, 1973 and that the second accused-J.
Sampath Kumar should pay a fine of Rs.2,00,000/- for contravention of Section 9(1)(b) of the FERA,1973 and pay a further fine of
Rs.2,00,000/- for contravention of Section 9(1)(d) of the FERA, 1973, apart from confiscating Indian currency of Rs.40,000.00, and releasing
US dollars 124/- to first accused with a direction that the same should be surrendered to an authorized dealer in Foreign Exchange as required u/s
8(3) of the FERA,1973 within 15 days of the release and submit proof thereof to the Enforcement Officer.
5.2.4. Based on the above investigation and the evidence collected, a criminal case was lodged against the first accused and second accused in
C.C. No. 333 of 1993 on the file of the learned Additional Chief Metropolitan Magistrate (E.O.), wherein the first accused and second accused
were tried for the following charges:
(i) That they, during the period starting from January, 1991 to July, on the directions of Srinivasakam of Ceylon, received Rs.1,15,26,000/- in
India from person who were unauthorized to deal in foreign exchange thereby committed an act contrary to Section 9(1)(b) of the FERA,1973
and punishable u/s 56(1)(i) of the above said Act;
(ii) That first accused, who was unauthorized to deal with foreign exchange, on the directions of Srinivasakam of Ceylon, delivered
Rs.1,15,26,000/- to various persons in India thereby committed an act contrary to Section 9(1)(d) of the FERA, 1973 punishable u/s 56(1)(i) of
the above Act;
(iii) That second accused, who was not empowered to deal with foreign exchange, on the directions of Srinivasakam of Ceylon received
Rs.97,40,000/- from persons who are not empowered to deal with Foreign Exchange committed an act contrary to Section 9(1)(b) of the FERA,
1973 punishable u/s 56(1)(i) of the above said Act;
(iv) That second accused, who was not empowered to deal with foreign exchange, on the directions of Srinivasakam of Ceylon delivered
Rs.97,00,000/- to various persons thereby committed an act contrary to Section 9(1)(d) of the FERA, 1973 punishable u/s 56(1)(i) of the above
said Act.
5.2.5. On behalf of the accused it was contended before the learned Additional Chief Metropolitan Magistrate (E.O.), Chennai that:
a. the statements of the respondents/accused cannot be relied upon in view of their respective retraction letters (Exs.P19 and P21);
b. non-examination of Srinivasagam as well as the persons who paid or received the amount on the instructions of Srinivasagam, vitiates the
prosecution case; and
c. the appellant/complainant had not proved the charges against the accused beyond reasonable doubt.
5.2.6. The learned Additional Chief Metropolitan Magistrate, by judgment dated 15.6.1994 accepting the contentions made on behalf of the
accused, held that the accused had not contravened Sections 9(1)(b) and 9(1)(d) of the FERA, 1973 and hence they are not guilty u/s 56(1)(d) of
the FERA, 1973 and released the accused u/s 248(1) Crl.P.C. Hence, Criminal Appeal No. 148 of 1995.
Mr. K. Kumar, learned counsel appearing on behalf of the appellants contends that:
(a) The statements of the accused/respondents in respective cases (Exs.P4, P8 and P9 in Crl.A.Nos.23, 31, 32, and 33 of 1995 and Exs.P5, P7,
P8, and P9 in Crl. A. No. 148 of 1995) which are made to the Enforcement Officers, who are not Police Officers within the meaning of Section
24 of the Indian Evidence Act are admissible in evidence and are binding on the accused, and, moreover, the same corroborate with the evidence
of the Investigating Officers and other documentary evidence that are seized at the time of search in the respective cases.
(b) If the amounts were received and disbursed of in the course of normal transactions, argued that, there would not be any necessity for any
secretive description or codes used for disbursement of the amounts;
(c) The retraction letter (Ex.D1) and the retraction telegram (Ex.P11) in Crl.A.Nos.23, 31, 32, and 33 of 1995 and the retraction letters (Exs.P19
and P21) in Crl.A. No. 148 of 1995, much less the statements made in the bail application that the statements were obtained by the Enforcement
Officers by using force and coercion are liable to be rejected as untrustworthy, as the respondents/ accused did not complain anything about such
force and coercion to the Magistrates, when they were produced for remand;
(d) Since the accused were arrested and produced before the Magistrates concerned within 24 hours in the respective cases, the statements made
before the respective Enforcement Officers could not be said to have been obtained during the illegal custody;
(e) The non examination of the persons who either paid or received the money on the instructions of the persons resident outside India, or the bank
through which the amounts were disbursed, in the respective cases, is not fatal to the case of the prosecution;
(f) Placing reliance on Romesh Chandra Mehta Vs. State of West Bengal, reported in AIR 1971 MYS 7 and AIR 1981 KER 7 it was contended
that the statements of the respondents/accused since corroborates with:
i. the material and documentary evidence in the respective cases;
ii. the recoveries of currency - both Indian Rupees and U.S. Dollars, as the case may be; and
iii. is supported with the evidence of the Investigation Officers in the respective case,
the accused are held to be guilty for the contraventions and are therefore, liable to be convicted for the respective charges;
(g) The notice issued for adjudication is a sufficient compliance of opportunity notice contemplated u/s 61(2)(ii) of the FERA, 1973. In this regard,
reliance was placed on the following decisions: (a) JOTHIMANI NADAR A.S.O., Vs. THE DEPUTY DIRECTOR, ETC. reported in 1989 LW
(Crl) 43; (b) ISMAIL Vs. ASSISTANT DIRECTOR, ENFORCEMENT, MADRAS reported in 1990 LW (Crl) 376; and (c) NEW INDIA
CORPORATION Vs. GOVERNMENT OF INDIA reported in 1970 Cri.L.J.295 (DB); and
(h) Since the statement of co-accused could be relied upon as held in MORARJI GOCULDAS B&w CO. LTD. Vs. UNION OF INDIA
reported in 1996 (83) ELT 258, the statement of the accused in C.C. No. 333 of 1998 stands proved as the same corroborates with the evidence
of co-accused and that of the co-partner of the second accused, viz., Sampath Kumar.
7.1. Mr. M.M. Abdul Razack, learned counsel for the respondent/accused in Crl.A.Nos.23, 31, 32, and 33 of 1995 and Mr. P. Rajarathinam,
learned counsel appearing for the respondents/accused in Crl.A. No. 148 of 1995, took me through both the oral and documentary evidence on
record, that are referred to above, in detail and reiterated the contentions that are raised on behalf of the respondents/ accused before the
respective trial Courts.
7.2. Placing reliance on the decision in ASSISTANT COLLECTOR OF CENTRAL EXCISE, RAJAMUNDRY Vs. DUNCAN AGRO
INDUSTRIES LTD., reported in The Assistant Collector of Central Excise, Rajamundry Vs. Duncan Agro Industries Ltd. and Others, the learned
counsel for the respondents/accused contend that even though the statements were made before the customs authorities, who are non-police
personnel, the Court is duty bound to see whether such statements are admissible in law, satisfying the test contemplated u/s 24 of the Indian
Evidence Act, and therefore, the statements made by the accused are liable to be scrutinized by the Court in the same manner as confession made
by an accused person to any non-police personnel and the Court has to be satisfied in such cases, that any inculpatory statement made by the
accused person to the Gazetted Officer must also pass the test prescribed in Section 24 of the Indian Evidence Act.
7.3. Both the learned counsel for the respondents contend that assuming the respondents/accused could be convicted based on the evidence on
record for the respective charges, no punishment can be imposed on them in view of the repeal of the FERA, 1973 and enactment of FEMA,
1999, where there is no provision for punishment. In this regard reliance was placed on the decision in STATE Vs. GHAN SINGH reported in
1990 SCC (Crl.) 1512 and T. Barai Vs. Henry Ah Hoe and Another, :
7.4. Mr. M. Abdul Razack, learned counsel for the respondents in Crl.A.Nos.23, 31, 32, and 33 of 1995 emphatically contends that the charge
framed in C.C. No. 676 of 1991 is not sustainable in law as the said charge is with reference to the payments made in the month of November,
1985, with reference to which there is no evidence available on record, and on the other hand, the evidence is related to the payments said to be
made in October, 1985.
8.1. In reply, Mr. K. Kumar, learned counsel for the appellant contends that assuming the charge in C.C. No. 676 of 1991 is not based on
material evidence, since there are sufficient evidence on record to prove that the accused has committed contravention of Section 9(1)(d) r/w
56(1)(ii) of the FERA,1973 for the amount paid in the month of October, 1985, he cannot be acquitted for such contravention, as at the best the
judgment of acquittal in C.C. No. 676 of 1991 has to be set aside and the matter has to be directed to the trail Court to direct a new trial on the
charges framed, in whatever manner he seems fit as provided u/s 464(2) Cr. P.C.
8.2. Mr. K. Kumar, learned counsel for the appellant also contends that in view of the saving clause in the FEMA, 1999, namely Section 49(4) of
the FEMA, 1999, the offence said to have been committed under the FERA, 1973 should be dealt with under the provisions of the repealed Act,
namely the FERA, 1973 itself, notwithstanding the repeal, as the Supreme Court has time and again held that the offence committed under the
FERA, 1973 are serious in nature.
I have bestowed my careful consideration to the submission of both sides.
10.1. As rightly pointed by Mr. M. Abdul Razack, learned counsel for the respondent in Crl.A.Nos.23, 31, 32, and 33 of 1995, while the charge
framed in C.C. No. 676 of 1991 against the respondent/accused - Khader Sulaiman for the contravention of Section 9(1)(d) of the FERA, 1973
is with reference to the disbursement/payment of Rs.20,000/-, made on the instruction of one S.K. Haja Mohideen, a person resident outside
India, during the month of November, 1985, concedingly, the evidence relied upon by the prosecution to substantiate the said charge is with
reference to the disbursement/payment of Rs.20,000/- made in the month of October, 1985.
10.2. On the other hand, once there is prima facie and satisfactory existence of sufficient grounds for proceeding against the accused, the Court is
obliged to evaluate such material evidence instead of acquitting the accused from the very guilt itself, which may result in the failure of justice.
Satisfied with the statements and material evidence on record that the respondents/accused in C.C. No. 676 of 1991, had contravened Section
9(1)(d) of the FERA, 1973 with respect to the disbursement/payment of Rs.20,000/- in the month of October, 1985, even though at the stage of
framing the charges the Court is not expected to go deep into probative value of the materials on record, the Court is obliged to see whether there
is prima facie evidence in support of the charge leveled against the accused. While framing charges, there is no need to maintain the same standard
to be adopted by the Court in scrutinizing the evidence at the time of trial, but all due diligence should be taken even at the stage of framing the
charge as to whether the charge framed is supported with prima facie and sufficient material evidence. Therefore, the Court should satisfy itself that
the charge leveled against the accused is supported with prima facie and sufficient material evidence before issuing process to the accused and
committing him for trial with respect to the charge framed. Want of such due diligence while framing the charge in C.C. No. 676 of 1991, in my
considered opinion, resulted in failure of justice, not only to the appellant/complainant, but also caused much delay in the administration of criminal
justice.
10.3. If and when an error, omission or irregularity is apparent in the charge framed and tried, Section 464(2) Cr.P.C. provides the Appellate
Court to direct a new trial to be had upon a charge framed in whatever manner it thinks fit. Of course, Mr. M.M. Abdul Razack, learned counsel
appearing for the accused in C.C. No. 676 of 1991 submits that there would not be any gainful purpose in setting aside the judgment of acquittal in
C.C. No. 676 of 1991 and remitting the matter by exercising the power conferred u/s 464(2) Cr.P.C. due to the elapse of over 18 years from the
time of the alleged occurrence.
10.4. As held by the Apex Court in State of Gujarat Vs. Mohanlal Jitamalji Porwal and Another, : the mere fact that considerable period has
elapsed for which time-lag the prosecution was in no way responsible is no good ground for refusing to act in order to promote the interests of
justice in an age when delays in the Court have become a part of life and the order of the day, because to deny the opportunity for the appellant/
complainant to remove the formal defect was to abort a case against an alleged economic offender and the ends of justice will not be satisfied if the
accused in such criminal case is acquitted due to an error in framing the charge. The Community acting through the State and the Public Prosecutor
is also entitled to justice. The cause of the Community deserves equal treatment at the hands of the Court in the discharge of its judicial functions.
The Community or the State is not a persona non-grata whose cause may be treated with disdain. The entire Community is aggrieved if the
economic offenders who ruin the economy of the State are not brought to book. A murder may be committed in the heat of moment upon passions
being aroused. An economic offence is committed with cool calculation and deliberate design with an eye on personal profit regardless of the
consequence to the Community. A disregard for the interest of the Community can be manifested only at the cost of forfeiting the trust and faith of
the Community in the system to administer justice in an even handed manner without fear of criticism from the quarters which view white collar
crimes with a permissive eye unmindful of the damage done to the National Economy and National Interest.
10.5. I am, therefore, of the considered opinion that, assuming there is an error or omission in the charge itself, or the charge is totally vague or is
not supported with any material evidence to be relied upon by the prosecution, the Court would not be justified to proceed with from that stage of
the framing an erroneous charge. Bearing this in mind, and finding that the trial Court has acted with material irregularity, by exercising the powers
conferred u/s 464(2) of the Cr.P.C., I am inclined to allow the appeal, viz., Crl.A. No. 31 of 1995, set aside the judgment of acquittal of the
learned Additional Chief Metropolitan Magistrate, Economic Offences I, Madras dated 7.4.1994 made in C.C. No. 676 of 1991, remit the matter
to the learned Additional Chief Metropolitan Magistrate, Economic Offences I, Madras, and direct a new trial to be had upon a charge framed in
whatever manner he thinks fit, and complete the trial expeditiously and pronounce the judgment within six months from the date of receipt of copy
of this order.
10.6. Criminal Appeal No. 31 of 1995 is allowed with the direction indicated above.
The contentions raised on behalf of the appellant/ complainant and the respondents/accused in rest of the appeals, viz., Crl.A.Nos.23, 32, 33
and 148 of 1995 are compartmentalized under the following three substantial questions:
i. Whether the non-issuance of opportunity notice to the respondents/accused as contemplated u/s 61(2)(ii) of the FERA, 1973 vitiates the case of
the prosecution?
ii. Whether the Courts below are right in acquitting the respondents/ accused, holding that the appellant/ complainant has failed to prove the
charges, beyond all reasonable doubts, against the respondents/ accused that they are guilty of the offences punishable under the provisions of the
FERA, 1973?
iii. Are the respondents/accused not entitled for the benefit of the enactment of the FEMA, 1999 whereunder no provision is made for punishment,
assuming that the respondents/accused are liable to be convicted for the offences punishable under Sections 9(1)(b and 9(1)(d) of the FERA,
1973 in the respective criminal cases, and could they be punished for the said offences under the FERA,1973, which stands repealed by the
enactment of the FEMA,1999?
12.1. Question No. (i): Whether the non-issuance of opportunity notice to the respondents/accused as contemplated u/s 61(2)(ii) of the FERA,
1973 vitiates the case of the prosecution?
12.2. In order to appreciate the scope and spirit of the opportunity notice contemplated under proviso to Section 61(2)(ii) of the FERA, 1973, I
am obliged to refer the corresponding provisions to Section 61 and 51 of the FERA, 1973 to that of the FERA, 1947, namely Sections 23(1) and
23-D respectively. The corresponding Sections, namely Section 61 the FERA, 1973 and relevant portion of Section 23 of the FERA, 1947 read
as follows:
Section 61 of the FERA, 1973 - Cognizance of offences:
(1) Notwithstanding anything contained Section 29 of the Code of Criminal Procedure, 1973 (2 of 1974), it shall be lawful for any Metropolitan
Magistrate and for any Magistrate of the first class to pass a sentence of imprisonment for a term exceeding three years or of find exceeding five
thousand rupees on any person convicted of an offence punishable u/s 56.
(2) No court shall take cognizance-
(i) of any offence punishable under sub-section (2) of Section 44 or sub-section (1) of Section 58,-
(a) where the offence is alleged to have been committed by an officer of Enforcement not lower in rank than an Assistant Director of Enforcement,
except with the previous sanction of the Central Government;
(b) where the offence is alleged to have been committed by an officer of Enforcement lower in rank than an Assistant Director of Enforcement,
except with the previous sanction of the Director of Enforcement; or
(ii)of any offence punishable u/s 56 or Section 57, except upon complaint in writing made by-
(a) the Director of Enforcement; or
(b) any officer authorized in writing in this behalf by the Director of Enforcement or the Central Government; or
Foreign Exchange Regulation Act any officer of the Reserve Bank authorized by the Reserve Bank by a general or special order:
Provided that where any such offence is the contravention of any of the provisions of this Act or of any rule, direction or order made thereunder
which prohibits the doing of an act without permission, no such complaint shall be made unless the person accused of the offence has been given an
opportunity of showing that he had such permission.
Relevant portion of Section 23 of the FERA, 1947:
Section: 23(1) If any person contravenes the provisions of Section 4, Section 5, Section 9, Section 10, sub-section (2) of Section 12 or Section
17, Section 18-A or Section 18-B or of any rule, direction or order, made thereunder, he shall-
(a) be liable to such penalty not exceeding three times the value of the foreign exchange in respect of which the contravention has taken place, or
five thousand rupees, whichever is more, as may be adjudged by the Director of Enforcement in the manner hereinafter provided, or
(b) upon conviction by a court, be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.
xxxxx
Section 23(3) No Court shall take cognisance-
(a) of any offence punishable under sub-section (1) except upon complaint in writing made by the Director of Enforcement,
xxxxx
Provided that where any such offence in the contravention of any of the provisions of this Act or any rule, direction or order made thereunder
which prohibits the doing of an act without permission, no such complaint shall be made unless the person accused of the offence has been given an
opportunity of showing that he had such permission.
12.3. Similarly, the corresponding Sections, namely Section 51 the FERA, 1973 and Section 23-D of the FERA, 1947 read as follows:
Section 51 of the FERA, 1973 - Power to adjudicate:
For the purpose of adjudging u/s 50 whether any person has committed a contravention of any of the provisions of this Act (other than those
referred to in that section) or any rule, direction or order made thereunder, the adjudicating officer shall hold an inquiry in the prescribed manner
after giving that person a reasonable opportunity for making a representation in the manner and if, on such inquiry, he is satisfied that the person has
committed the contravention, he may impose such penalty as he thinks fit in accordance with the provisions of that section.
Section 23-D of the FERA, 1947 - Power to adjudicate:
(1) For the purpose of adjudging under clause (a) of sub-section (1) of Section 23 whether any person has committed a contravention, the
Director of Enforcement shall hold an inquiry in the prescribed manner after giving that person a reasonable opportunity of being heard and if, on
such inquiry, he is satisfied that the person has committed the contravention, he may impose such penalty as he thinks fit in accordance with the
provisions of the said Section 23:
Provided that if, at any stage of the inquiry, the Director of Enforcement is of opinion that having regard to the circumstances of the case, the
penalty which he is empowered to impose would not be adequate, he shall, instead of imposing any penalty himself, make a complaint in writing to
the Court.
12.4. The Apex Court, speaking about the features of foreign exchange, the subject matter of the above legislations, in Shanti Prasad Jain Vs. The
Director of Enforcement, : held that:
... the subject matter of the legislation, viz., foreign exchange, has features and problems peculiarly its own, and that it forms a class in itself. A law
which prescribes a special procedure for investigation of breaches of foreign exchange regulations will therefore be not hit by Article 14 as it is
based on a classification which has a just and reasonable relation to the object of the legislation. The vires of Section 23(1)(a) is accordingly not
open to attack on the ground that it is governed by a procedure different from that prescribed by the Code of Criminal Procedure.
xxxx
Section 23-D confers authority on the very officer who has power to try and dispose of a case to send it on for trial to a court, and that too only
when he considers that a more severe punishment than what he is authorised to impose, should be awarded. In a judicial system in which there is a
hierarchy of Courts or Tribunals, presided over by Magistrates or officers belonging to different classes, and there is a devolution of powers among
them graded according to their class, a provision such as Section 23-D is necessary for proper administration of justice. While on the one hand a
serious offence should not go without being adequately punished by reason of cognizance thereof having been taken by an inferior authority, the
accused should on the other hand have in such cases the benefit of a trial by a superior court.
xxx
In our view the power conferred on the Director of Enforcement u/s 23-D to transfer cases to a Court is not unguided or arbitrary, and does not
offend Article 14 and Section 23(l)(a) cannot be assailed as unconstitutional.
12.5. A Division Bench of the New India Corporation Vs. The Director, Enforcement Derectorate, Government of India and Another, , following
the ratio laid down in SHANTI PRASAD case, referred supra, interpreted the scope of opportunity notice contemplated under proviso to Section
23(3) of the FERA, 1947 as follows:
... The fact that the proviso to Section 23(3) provides for a further safeguard before a complaint is made does not mean that the said safeguard
dispenses with the safeguard of an initial adjudication provided u/s 23-D(1). Indeed, the opportunity contemplated by the proviso to Section 23(3)
need not necessarily be afforded by means of the issue of a notice, but can also be afforded in the course of an adjudication u/s 23-D(1).
12.6. Concedingly, proviso to Section 23(3) of the FERA, 1947 corresponds to proviso to Section 61(2)(ii) of the FERA, 1973. Therefore, the
ratio laid down by the MYSORE HIGH COURT in NEW INDIA CORPN. Vs. GOVT. OF INDIA, referred supra, squarely applies to decide
whether opportunity notice contemplated u/s 61(2)(ii) of the FERA, 1973 is mandatory or obligatory.
12.7. When an identical issue came for consideration before this Court in JOTHIMANI NADAR, A.S.G. Vs. THE DEPUTY DIRECTOR, ETC.
reported in 1989 L.W. (Crl.) 43 S.NATARAJAN,J., as he then was, following the decision in NEW INDIA CORPN. case, referred supra, held
as follows:
... I do not think it necessary to go into the question whether the direction contained in the proviso for a show cause notice being given is
mandatory in character or directory in nature. Even if it to be held that the proviso contains a mandate, the question for consideration is whether a
second show cause notice should be given to a person before a criminal prosecution is launched against him u/s 56 of the Act. I find no basis in the
proviso for holding that such a notice should be given. All that the proviso states is that before a court takes cognizance of an offence which relates
to the contravention of any provision of the Act, which prohibits the doing of an act without permission, the complainant must have given an
opportunity to the accused to show cause that he had such a permission. What follows from this is that at some point of time prior to the filing of
the complaint, the accused must have been given opportunity to show cause that he had obtained the requisite permission and he had not
contravened the provisions of the Act on any manner. It is, however not necessary that the show cause notice must have been issued immediately
before the filing of the complaint. If a show cause notice had been issued before adjudication proceedings were started, it would undoubtedly
constitute a valid notice under the proviso to Section 61(2). I have already held that a criminal prosecution is not a contravention of the
adjudication proceedings. As such a prosecution cannot amount to a second stage of the proceeding warranting the issue of a second show cause
notice. It has been held in New India Corporation Vs. The Director, Enforcement Derectorate, Government of India and Another, that Section
23(1) of the Foreign Exchange Regulation Act, 1947 does not provide for two procedures and the opportunity contemplated by the proviso to
Section 23(3) corresponding to proviso to Section 61(2) of the new Act can also be afforded in the course of an adjudication u/s 23-D(i). The
ratio would govern the facts of this case also, even though the present prosecution has been launched under the 1973 Act, because the proviso
under the old Act of 1947 and that under the 1973 Act are identical in terms. Hence, it is not open to the petitioner to contend that he ought to
have been issued a second show cause notice before the launching of the prosecution and in the absence of such a notice the complaint is not
maintainable.
12.8. Similarly, ARUNACHALAM,J., in ISMAIL Vs. ASSISTANT DIRECTOR, ENFORCEMENT, MADRAS reported in 1990 LW (Crl.)
376 on an identical question whether the opportunity notice contemplated under proviso to Section 61(2)(ii) is mandatory of obligatory, following
the decisions in (i) NEW INDIA CORPN. case; and (ii) JOTHIMANI NADAR, A.S.G. case, referred supra, held that:
... The learned counsel for the petitioner would contend that Natarajan, J., had not considered in the said decision, the words ""the person accused
of the offence"" found in the proviso to Section 61(2)(ii) of the Act, which words, in the view of the Supreme Court, can arise only when a
complaint is made, relating to the commission of an offence, before a Magistrate. A formal accusation can only be deemed to be made when a
complaint is made before the Magistrate, competent to try the person guilty of the infraction under various section of the Act. In reply to this
specific issue, the learned counsel for the respondent would urge, that the Supreme Court was considering the scope of a statement made u/s 107
and 108 of the Customs Act, by a person against whom an enquiry was made, vis-a-vis the provisions of Article 20(3) of the Constitution of India
and also with reference to Sections 24 and 25 of the Indian Evidence Act, to hold that at that stage any statement made by a person against whom
an enquiry was made, was not a statement made by a person accused of an offence. He would further add that adjudication proceedings were
quasi-criminal in nature and while show cause notices were issued, there was already an accusation by the Deputy Director of Enforcement against
the petitioner. The words ""the person accused of an offence"" in the proviso, will have to be read, keeping in view the context in which it had been
used and the effect of the words in the same proviso has been given an opportunity of showing"".
In the Repealed 1947 Act, Section 23-D(1) contemplated an initial adjudication and a prosecution only in the event of the Director of
Enforcement arriving at an opinion that having regard to the circumstances of the case, the penalty which he was empowered to impose would not
be adequate, when instead of imposing any penalty himself, he shall made a complaint in writing to the Court.
Under the Foreign Exchange Regulation Act, 1973, adjudication as well as prosecution, can ever be initiated simultaneously. This is very clear
from the provisions engrafted in Section 50, 51 and 56 of the Act. Hence, when a prosecution is possible even before adjudication, the provisions
contained in the Proviso to Section 61(2)(ii) of the Act will have to be interpreted, in that context. Looked from that angle, it is apparent that
before a prosecution is launched, the person accused of an offence must be given an opportunity of showing cause that he had such permission
when the Act prohibits doing of an act without such permission. The proviso, to my mind, does not contemplate a second opportunity being
furnished to the person accused of an offence, who had such an opportunity, when show cause notices were issued in cases where the adjudication
had proceeding the prosecution.
The law laid down by the Supreme court in Life Insurance Corporation of India Vs. Escorts Ltd. and Others, : that action under Sections 50
or 56 was not obligatory and in the case of a prosecution u/s 56, the delinquent was further protected by the requirement that the complaint has to
be made by one or other of the officers specified by Section 61(2)(ii) only and even then only after giving an opportunity to the person accused of
the offence of showing that he had the necessary permission does not appear to contemplate a second opportunity before prosecution. In that case
the Supreme Court was concerned with Section 29 of the Act which dealt with contravention without the general or special permission of the
Reserve Bank of India. The Apex Court did not see a true foundation for the argument that the word ""permission"" in Section 29 of the Act
contemplated previous permission only. In that context it was observed that the person accused of the offence could satisfy the office concerned
that he had applied for permission and that there was reasonable prospect of his obtaining the permission when called upon to show that he had the
necessary permission. In these cases we are concerned with Section 8(1) and (2) and Section 9(1)(d) of the Act. Both Sections 8(1) and (2)
specifically refer to the previous general or special permission of the Reserve Bank of India u/s 29 of the Act which uses the word ""permission"". In
the former case only the person accused of an offence, must have been given an opportunity, for showing cause that he had such permission.
It is, therefore, apparent that if a prosecution is initiated even before the adjudication proceedings, the person accused of an offence must have
had an opportunity of showing cause that he had permission. However, if the adjudication proceedings had been initiated earlier in which show
cause notice had been given, especially with reference to Section 8(1) and (2) of the Act, a second opportunity does not appear to be intendment
of the proviso. All that the proviso contemplates is that before a prosecution is instituted, the person accused of an offence should have been given
an opportunity. The words ""had been"" used in the Section also gives an insight to the object behind the provision. In my view, the words ""has been
given"" denote the furnishing of an opportunity to the person accused of an offence, but does not contemplate issue of a second show cause notice
before the launching of the prosecution. Therefore, the decision of the Supreme Court in Romesh Chandra Mehta Vs. State of West Bengal, :
holding that under the Customs Act, 1962, a formal accusation can only be deemed to be made when a complaint is made before a Magistrate
competent to try the person guilty of the infraction under the provisions of the Customs Act does not affect the interpretation of the proviso to
Section 61(2)(ii) of the Act, given above. The context in which the words have been used as well as the usage of the words ""has been"" must be
given the full meaning in the background of the object of the Act and the importance of this provision for efficacious implementation of the general
scheme of the notice before the prosecution is initiated. To hold that second action is imperative in all cases irrespective of the prosecution being
earlier or later to adjudication, even after proof of a show cause notice having been given before an adjudication would certainly frustrate the
purpose behind the provision.
The observation of Natarajan, J., in Crl.M.P. No. 2288 of 1980 with which I agree are extracted here under:-
Even if it is to be held that the proviso contains a mandate, the questions for consideration is whether a second show cause notice should be given
to a person before a criminal prosecution is launched against him u/s 56 of the Act. I find no basis in the proviso for holding that such a notice
should be given. All that the proviso states is that before a Court takes cognizance of an offence which relates to the contravention of any provision
of the Act which prohibits the doing of an act without permission, complainant must have been given an opportunity to the accused to show cause
that he has such permission. What follows from this is that at same point of time prior to the filing of the complaint the accused must have been
given an opportunity to show that he had obtained the requisite permission and he had not contravened the provisions of the Act in any manner. It
is, however, not necessary that the show cause notice must have been issued immediately before the filing of the complaint. If a show cause notice
had been issued before adjudication proceedings were started, it would undoubtedly constitute a valid notice under the proviso to Section 61(2)
Further in New India Corporation Vs. The Director, Enforcement Derectorate, Government of India and Another, , a Division Bench of Mysore
High Court while considering a similar provision in the repealed Foreign Exchange Regulation Act, 1947 observed:-
Indeed, the opportunity contemplated by the proviso to Section 23(3) need not necessarily be afforded by means of the issue of a notice, but can
also be afforded in the course of an adjudication u/s 23-D(1).
Under the old Act the Director of Enforcement was empowered to make a complaint only if he considered that his own powers of punishment
were inadequate to meet the situation or the gravity of the offence, while the first step of instituting adjudication proceedings had already been
taken. I am in respectful agreement with the view expressed by the Mysore High Court, which found favour with Natarajan, J. while deciding
Crl.M.P. No. 2288 of 1980.
The decisions in P. Joseph John Vs. The State of Travancore-Cochin, : and Chintapalli Agency Taluk Arrack Sales Cooperative Society Ltd.
and Others Vs. Secretary (Food and Agriculture) Government of Andhra Pradesh and Others, : can have no bearing to the issue involved in these
petitions. In the earlier case the Supreme Court held that under Article 311 of the Constitution a civil servant was entitled to have a reasonable
opportunity to defend himself and show cause, both at the time of enquiry into the charges brought against him and at the stage when definite
conclusions have been come to, on the charges and the actual punishment to follow was provisionally determined upon. In the latter case it was
held that the minimum requirement u/s 77(2) of the Andhra Pradesh Cooperative Societies Act, 1964, which was a mandatory provision was a
notice informing the opponent about the application and affording him an opportunity to make his representation against whatever had been alleged
in the petition. The principles of natural justice were also considered. The provisions of the Section will have to be interpreted, taking note of the
context and the principles of natural justice that a person shall not be condemned unheard (Audi alteram partem). The expression ""a person
accused of any offence"" was considered by the Supreme Court in Ramesh Chandra Metha''s case reported in Romesh Chandra Mehta Vs. State
of West Bengal, in the context of Article 26(3) of the Constitution taken in conjunction with Sections 24 and 25 of the Indian Evidence Act at the
stage of enquiry contemplated under Sections 107 and 108 of the Customs Act.
In the Deputy Director, Enforcement Directorate, Madras Vs. P. Manapper Mohamed Ali Jinnah and other reported in 1989 L.W. (Crl.) 337
Ratravel Pandian., O.C.J., as he then was, speaking on behalf of the Division Bench held following the law laid down in State of U.P. Vs. Deoman
Upadhyaya, : that the expression ""accused person"" in Section 24 of the Evidence Act and the expression ""a person accused of any offence"" in
Section 25 of the said Act have the same connotation and describe the person against whom evidence is sought to be led in a criminal proceeding.
Hence, all that the proviso to Section 61(2)(ii) requires is that no such complaint shall be made unless the person accused of the offence ''has been
given'' an opportunity of showing cause that he had such permission. On fact the petitioner has sufficient opportunity to show cause and there is no
violation of the provisions of the Proviso aforementioned. Therefore, the first contention is rejected.
12.9. In view of the above settled law and admitted fact that the respondents/accused had been given an opportunity by the Enforcement authority,
of being heard during the adjudication contemplated u/s 51 of the Act, non-issuance of the opportunity notice as contemplated under the proviso to
Section 61(2)(ii) of the FERA,1973 shall not vitiate the case of the prosecution
12.10. Question No. (i) is answered accordingly.
13.1. Question No. (ii): Whether the Courts below are right in acquitting the respondents/ accused, holding that the appellant/ complainant has
failed to prove the charges, beyond all reasonable doubts, against the respondents/ accused that they are guilty of the offences punishable under the
provisions of the FERA, 1973?
13.2.1. For analysing the rival contentions of the learned counsel on either side with respect to the above point, it would be appropriate to refer
various provisions of FERA, 1973.
13.2.2. The FERA, 1973, was enacted to consolidate and amend the law regulating certain payments, dealings in foreign exchange and securities,
transactions indirectly affecting foreign exchange and the import and export of currency for the conservation of the foreign exchange resources of
the country and the proper utilization thereof in the interests of the economic development of the country.
13.2.3. Under the scheme of the FERA, 1973, certain special restrictions were introduced with regard to the dealings in the foreign exchange, the
object being to see that the country''s foreign exchange resources were not wasted under any circumstances and were properly utilized to advance
the national interest.
13.2.4. Sections 8 and 9 of the FERA, 1973, contemplate a special or general permission of the Reserve Bank of India in dealing in foreign
exchange. In this regard, it is relevant to refer Sections 9(1)(b) and 9(1)(d) of the FERA:
Section: 9 - Restrictions on payments:
(1) Save as may be provided in and in accordance with any general or special exemption from the provisions of this sub-section which may be
granted conditionally or unconditionally by the Reserve Bank, no person in or resident in India shall:
(a) .....
(b) receive, otherwise than through an authorized dealer, any payment by order or on behalf of any person resident outside India.
Explanation - For the purposes of this clause, where any person in, or resident in, India, receives any payment by order or on behalf of any person
resident outside India through any other person (including an authorized dealer) without a corresponding inward remittance from any place outside
Indian then such person shall be deemed to have received such payment otherwise than through an authorized dealer;
(c) .....
(d) make any payment to, or for the credit of, any person by order or on behalf of any person resident outside India;
(e) to (g) .....
13.2.5. It is a settled law that, if a person residing in India is instructed by a person resident outside India to make payment to any person in India,
the person who receives the amount would be violating Section 9(1)(b) of the FERA, 1973, vide S.PARAMESWARAN Vs. DIRECTOR OF
ENFORCEMENT reported in 1993 (66) TAM 534.
13.2.6. Sections 34, 35, 36, 37, 38, 39, and 40 of the FERA, 1973, empower the Officers of the Enforcement, authorized by the Central
Government, to search suspected persons and seize documents; to arrest such persons who are guilty of the offence punishable under the FERA,
1973; to stop and search conveyances; to search the premises; to seize documents and to examine the persons and to summon the persons to give
evidence and produce documents, etc.
13.2.7. Section 51 of the FERA, 1973, provides for adjudication into the alleged contravention of the provisions of the FERA said to have been
committed by such persons and to impose such penalty in accordance with the provisions of the FERA, against which an appeal is provided to the
Appellate Authority u/s 52 of the FERA, 1973, and a further appeal to the High Court is provided u/s 54 of the FERA, 1973. Section 53 of the
FERA, 1973, prescribes the powers of the adjudicating officer and the Appellate Authority.
13.2.8. Section 56 of the FERA, 1973, in addition to the award of penalty by the Adjudication Officer, declares the contravention of any of the
provisions of the Act, other than the one specified therein, an offence for which a person who contravenes such provisions shall be convicted and
punished. Even though Section 56 prescribes a minimum punishment of 6 months imprisonment, the Court is also empowered to impose a sentence
less than 6 months for adequate and special reasons.
13.2.9. u/s 59 of the FERA, 1973, the Court shall presume the existence of culpable mental state on the part of the accused and it shall be the
burden for the accused to prove the fact that he had such mental state with respect to the act charges as an offence in the prosecution. Section 59
of the FERA, 1973, referred to above makes it clear that no mens rea, viz. culpable mental state has been prescribed for such contravention. In
other words, the existence of mens rea shall be presumed by the Court, as per Section 59 of the FERA, 1973. It is rather clear that the
presumption arising u/s 59 of the FERA, 1973, may be rebutted by the accused, but the burden that is cast upon the accused to rebut such
presumption is quite heavy, because the accused has to prove the absence of culpable mental state beyond reasonable doubt in the same way as is
cast upon the prosecution in an ordinary criminal trial. Section 59(3) of the FERA, 1973, further makes it clear that such a burden to prove the
absence of culpable mental state beyond reasonable doubt lying on the accused is also applicable to the adjudication proceedings initiated u/s 51
of the FERA, 1973, as applicable in relation to any prosecution for an offence under the Act. The above view is supported by a decision of this
Court in the ASSISTANT DIRECTOR, THE ENFORCEMENT DIRECTORATE, MADRAS 6, Vs. N.P.V. RAMASAMY UDAYAR
reported in 1997 (1) LW (Crl.) 103.
13.2.10. Section 61 of the FERA, 1973, prescribes the procedure to be followed by the Metropolitan Magistrate and for any Magistrate of the
first class before passing an order of conviction and sentence punishable u/s 56 of the FERA, 1973. As per proviso to Section 61(2)(ii) of the
FERA, 1973, no complaint shall be made for the offence u/s 56 of the FERA, 1973, for contravening any of the provisions of the Act, Rules,
Directions or Order which prohibits the doing of an act without permission, unless the person accused of the offence has been given an opportunity
of showing that he had such permission.
13.2.11. As per Section 71 of the FERA, 1973, where any person is prosecuted or proceeded against for contravening any of the provisions of
the FERA, 1973, which prohibits him from doing an act without permission, the burden of proving that he had the requisite permission shall be on
him. A reference to Section 71 of the FERA, 1973, referred to above further makes it clear that the burden of proof has been shifted to the
offender, though ordinarily the burden of proof in criminal cases, where the prosecution charges a person for contravention of any of the provisions
of the statute which prescribes him from doing an act without such permission, lies upon the prosecution to prove that the offender had committed
such offence.
13.2.12. A cursory perusal of the above provisions of FERA, 1973, reveals that no person or resident in India shall place any sum to the credit of
any person resident outside India, except in accordance with any general or special exemptions, which may be granted conditionally or
unconditionally by the Reserve Bank of India.
13.3.1. Placing strong reliance on the above provisions of FERA, 1973, viz. Sections 8, 9, 59 and 71 of FERA, 1973, Mr. Kumar, learned
counsel appearing for the appellant, assails the judgments of acquittal, acquitting the respondents herein, on the ground that the Courts below erred
in holding that the respondents/accused had not contravened Sections 9(1)(b) and 9(1)(d) of the FERA, 1973, and they were not guilty u/s 56(1)
(d) of the FERA, 1973; and in shifting the burden on the appellant/ prosecution, instead of holding that the respondents/accused failed to discharge
their burden contemplated under Sections 59 and 71 of the FERA, 1973, referred to above, particularly in the context of the statements of the
respondents/accused in respective cases (Exs.P4, P8 and P9 in Crl.A.Nos.23, 31, 32, and 33 of 1995 and Exs.P5, P7, P8, and P9 in Crl.A. No.
148 of 1995).
13.3.2. It is settled law that the statements recorded by the enforcement officers, viz. the appellant herein, under the FERA, 1973, either during
investigation or during adjudication proceedings are not that of an accused within the meaning of Section 24 of the Indian Evidence Act, as the
enforcement officer under the FERA, 1973, is not a police officer, an authority within the meaning of Section 24 of the Indian Evidence Act.
13.3.3. When a confessional statement is recorded by reason of statutory compulsion or given voluntarily by the respondents/accused, pursuant to
their appearance against summons during the adjudication proceedings, the same cannot be said to have been obtained by force, threat,
inducement or promise and therefore, such statements are admissible in evidence for prosecution, as held by the Apex Court in K.I.PAVUNNY
Vs. ASSISTANT COLLECTOR (HQ), CENTRAL EXCISE COLLECTORATE reported in 1997 SCC (Cri.) 444.
13.3.4. In K.I. PAVUNNY''s case, the Apex Court further held that the customs officer is not a police officer nor he is empowered to file a
charge sheet u/s 173, Cr.P.C., though he conducts an enquiry akin to an investigation under some of the provisions of the Code and his acts are in
the nature of civil proceedings for collecting evidence to take further action for adjudication of the infringement of the Customs Act, a statute in pari
materia to the FERA, 1973.
13.3.5. It is true, the Apex Court in The Assistant Collector of Central Excise, Rajamundry Vs. Duncan Agro Industries Ltd. and Others, , held
that the inculpatory statement made by any person u/s 108 of the Customs Act is to non-police personnel and hence it has no tinge of
inadmissibility in evidence if it was made when the person concerned was not then in police custody. Nonetheless the caution contained in law is
that such a statement should be scrutinised by the Court in the same manner as confession made by an accused person to any non-police
personnel. The Court has to be satisfied in such cases, that any inculpatory statement made by an accused person to a Gazetted Officer must also
pass the tests prescribed in Section 24 of the Indian Evidence Act. If such a statement is impaired by any of the vitiating premises enumerated in
Section 24 of the Indian Evidence Act that statement becomes useless in any criminal proceedings. Therefore, it has to be scrutinised with
reference to the retracted statements.
13.3.6. The statement of the accused, therefore, cannot, by itself, form a sole basis for conviction, particularly when the respondents/accused
pleaded that the confessional statement relied upon by the prosecution in respective cases (Exs.P4, P8 and P9 in Crl.A.Nos.23, 31, 32, and 33 of
1995 and Exs.P5, P7, P8, and P9 in Crl.A. No. 148 of 1995) were retracted by the respondents/accused.
13.3.7. In a criminal trial, the Court is required to marshal evidence. The evidence may consist of direct evidence, confession or substantial
evidence. But, for the offence punishable under the provisions of FERA, the well settled legal position is that confession could be the sole basis for
conviction. But, if it is retracted, it has to be tested whether the confession is voluntary and truthful inculpating the accused in the commission of
crime. Confession is one of the species of admission dealt with under Sections 24 to 30 of the Indian Evidence Act and Section 164, Cr.P.C. It is
an admission against the maker of it, unless its admissibility is excluded by some of those provisions. But, when it is retracted by the accused, the
burden is on the accused to prove that the statement was obtained by threat, duress and promise.
13.3.8. A full bench of the Apex Court in Muthuswami Vs. State of Madras, : held that no hard and fast rule can be laid down regarding the
necessity of corroboration in the case of a retracted confession in order to base a conviction thereon. But apart from the general rule of prudence
where the circumstances of a particular case cast a suspicion on the genuineness of the confession, it would be sufficient to require corroboration of
the retracted confession, as it is well settled law that the confession should not be accepted merely because it contains the wealth of detail which
could have been invented and unless the main features of the story are shown to be true, it is unsafe to regard mere wealth of uncorroborated detail
as a safeguard of truth.
13.3.9. In view of the above decisions, viz. The Assistant Collector of Central Excise, Rajamundry Vs. Duncan Agro Industries Ltd. and Others, ,
and Muthuswami Vs. State of Madras, : the Court is required to examine whether the confession statement of the respondents/accused in
respective cases (Exs.P4, P8 and P9 in Crl.A.Nos.23, 31, 32, and 33 of 1995 and Exs.P5, P7, P8, and P9 in Crl.A. No. 148 of 1995) are
voluntary; or they were obtained by threat, force, coercion or ill-treatment, as contended by the learned counsel for the respondents/accused in the
respective cases.
13.3.10. The learned counsel for the respondents/ accused, in this regard, invited my attention to the following letter of retractions.
(i) Ex.D1, letter of retraction and Ex.P11, telegram by the respondent/accused Crl.A.Nos.23, 31, 32 and 33 of 1995 in retracting the confessional
statements;
(ii) the averments made in Crl.M.P. No. 984 of 1985 filed by respondent/accused in Crl.A.Nos.23, 31, 32 and 33 of 1995 before the learned
Additional Metropolitan Magistrate, (E.O.I), Madras, in C.C.Nos.673, 676, 674 and 675 of 1991, to the effect that the statements were obtained
by the appellant/complainant, by exercising force and threat and therefore, they were not made voluntarily;
(iii) Exs.P19 and P21, letters of retraction by the respondents/accused in Crl.A. No. 148 of 1995, retracting their confessional statements; and
(iv) the averments made in Crl.M.P. No. 733 of 1991 filed by first accused-Krishnasamy and Crl.M.P. No. 734 of 1991. filed by
respondent/accused in Crl.A.Nos.23, 31, 32 and 33 of 1995 before the learned Additional Chief Metropolitan Magistrate, (E.O.II), Madras, in
C.C. No. 333 of 1993, to the effect that the statements were obtained by the appellant/complainant, by exercising force and threat and therefore,
they were not made voluntarily;
13.3.11. The learned counsel for the respondents/ accused effectively contends that the averments made in the respective bail applications filed by
the respondents/ accused themselves would show that they retracted the confessional statements even before the Magistrates concerned, at the
earliest point of time.
13.3.12. To buttress their submission that the confessional statement of the respondents/accused were obtained by threat, force and coercion, the
learned counsel for the respondents/accused also submits that the respondents/accused were not produced before the Magistrates concerned
within twenty four hours from the time of the arrest, which itself would prove that the respondents/accused were subjected to harassment and ill-
treatment and therefore, the letter of retraction (Ex.D1) and retraction telegram (Ex.P11) in Crl.A.Nos.23, 31, 32 and 33 of 1995 and the
retraction letters (Exs.P19 and P21) in Crl.A. No. 148 of 1995, have to be accepted as there is a suspicion on the very genuineness of the legal
custody of the respondents/accused when they were said to have made the confessional statement vide in respective cases (Exs.P4, P8 and P9 in
Crl.A.Nos.23, 31, 32, and 33 of 1995 and Exs.P5, P7, P8, and P9 in Crl.A. No. 148 of 1995).
13.3.13. There cannot be a prolonged custody or deprival of freedom of life and liberty or property attracting Articles 21 and 22 of the
Constitution of India, for a period more than twenty four hours from the time of arrest, either under the guise of enquiry, interrogation or
investigation whatsoever, as held by a full bench of this Court in ROSHAN BEEVI Vs. JOINT SECRETARY TO THE GOVT. OF TAMIL
NADU, PUBLIC DEPT. (LAW AND ORDER) AND OTHERS reported in 1983 TLNJ 422.
13.3.14. A prolonged custody is a question of fact and there cannot be any hard and fast rule to decide such allegations except to get satisfied by
the scrutinisation of the relevant records, as ruled out by the Apex Court in Muthuswami Vs. State of Madras, :
13.3.15. I have perused the original records relating to the remand of the respective cases. From the records relating to the order of remand by the
learned Additional Chief Metropolitan Magistrate, (E.O.I), Madras, in Crl.A.Nos.23, 31, 32 and 33 of 1995, I find that the respondent/accused
was arrested at 4.00 pm on 9.11.1985 and was produced at 2.05 p.m. on 10.11.1985 at the residence of the learned Magistrate. Similarly, the
respondents/accused in Crl.A. No. 148 of 1995 were arrested at and produced before the learned Additional Chief Metropolitan Magistrate,
(E.O.II), Madras, at 3.30 pm on 10.7.1991, for remand. Therefore, the contention that the respondents/accused in the respective cases were kept
under prolonged custody is found to be incorrect.
13.3.16. The next point that arises for my consideration in this regard is as to whether the respondents/accused were subjected to any threat,
force, coercion or ill-treatment, while giving their respective confessional statement, as complained in their respective bail applications?
13.3.17. I have perused the records relating to the bail application, viz., Crl.M.P. No. 984 of 1985 filed by accused-Khader Sulaiman on
11.11.1985 before the learned Additional Metropolitan Magistrate, (E.O.I), Madras, in C.C.Nos.673, 676, 674 and 675 of 1991. Even though in
the said bail application, the respondent/accused stated that the statement obtained was not voluntary, but the same was obtained by force and
coercion, I find that the learned Magistrate, while remanding the accused-Khader Sulaiman, recorded that there was no complaint of ill-treatment.
13.3.18. Similarly, I have perused the records relating to the bail applications, viz., Crl.M.P. No. 733 of 1991 filed by first accused-Krishnasamy
and Crl.M.P. No. 734 of 1991 filed by the second accused-Sampath Kumar, before the learned Additional Chief Metropolitan Magistrate,
(E.O.II), Madras, in C.C. No. 333 of 1993. The said bail applications were filed on 10.7.1991. Of course, the first accused-Krishnasamy averred
that the statement was obtained from him by force and threat and the second accused-Sampath Kumar averred that the Enforcement Officers had
extracted the statement from him, and the same were not binding on him. However, when the accused were produced at 3.30 p.m. on 10.7.1991
for remand, the learned Additional Metropolitan Magistrate (E.O.II), Madras, remanded them till 24.7.1991, after recording that no complaints of
ill-treatment by the Officers of Enforcement Wing.
13.3.19. The respondents/accused, when they were produced before the Magistrates concerned, at the very earliest point of time, viz. immediately
after the statements were said to have obtained by threat, force, coercion or ill-treatment, had not expressed grievance of any such threat, force,
coercion or ill-treatment to the Magistrates concerned, and as a result, the Magistrates concerned recorded that the respondents/accused had not
complained any ill-treatment. Hence, it may not be proper for this Court to doubt that the respondents/accused were not subjected to any ill-
treatment. The averments stated in the bail applications of the respective respondents/ accused that the statements were obtained from them by
force, threat, coercion or ill-treatment does not merit my consideration and hence, the grievance of the respondents/ accused in this regard, is liable
to be rejected as untrustworthy.
13.3.20. As a result, I am obliged to reject the retraction statements (Ex.D1) and retraction telegram (Ex.P11) in Crl.A.Nos.23, 31, 32 and 33 of
1995 and the retraction letters (Exs.P19 and P21) in Crl.A. No. 148 of 1995, and proceed to scrutinize the confession statements in respective
cases (Exs.P4, P8 and P9 in Crl.A.Nos.23, 31, 32, and 33 of 1995 and Exs.P5, P7, P8, and P9 in Crl.A. No. 148 of 1995), as the same are
admissible in law.
13.4.1. In the instant case, confessional statement relied upon by the prosecution, viz. in respective cases (Exs.P4, P8 and P9 in Crl.A.Nos.23,
31, 32, and 33 of 1995 and Exs.P5, P7, P8, and P9 in Crl.A. No. 148 of 1995). made before the enforcement officers, who are not police
officers within the meaning of Section 24 of the Evidence Act, corroborates with the evidence of the investigating officer and more so, with that of
the co-accused and the partner in C.C. No. 333 of 1993.
13.4.2. The materials seized under the respective mahazar and the statement of the accused corroborate with the confessional statement of the
respondents/accused and that of the evidence of the Investigating Officers, viz. PW1 in Crl.A.Nos.23, 31, 32 and 33 of 1995 and PWs 1 to 3 in
Crl.A. No. 148 of 1995. Therefore, non examination of the recipients or the person who paid the amount to the respondents/accused on behalf of
Haja Mohideen and Srinivasagam in the respective cases, in my considered opinion, is not fatal to the case of the prosecution, as the confessional
statement of the respondents/accused made before the enquiry officer during the investigation, enquiry and thereafter during the adjudication
proceedings substantially corroborate with the supporting material evidence referred to above.
13.5.1. For a better appreciation of evidence, I am inclined to re-appreciate the evidence relied upon by the prosecution, particularly the
confessional statements in respective cases (Exs.P4, P8 and P9 in Crl.A.Nos.23, 31, 32, and 33 of 1995 and Exs.P5, P7, P8, and P9 in Crl.A.
No. 148 of 1995).
13.5.2. As already referred to above, in the earliest statement P4, Khader Sulaiman confessted that he used to receive letters from S.K. Haja
Mohideen, a person resident outside India, viz. UAE, who was arranging funds to his friends and relatives in India, in May 1985, requiring Khader
Sulaiman to disburse the funds to persons in India ad directed by S.K. Haja Mohideen for a commission of Rs.300/- for every Rs.1,00,000/- as
per the code words viz., ""COLD FINGER"" which denotes as follows:
C
O
L
D
F
I
N
G
E
R
1
2
3
4
5
6
7
8
9
0
viz., C=1, O=2, L=3, D=4, F=5, I=6, N=7, G=8, E=9 and R=0.
It was explained that, if the accused-Khader Sulaiman was required to pay an amount of ""CR"" to a person as directed by S.K. Haja Mohideen, it
would mean that Khader Sulaiman should add three zeros to ""CR"", i.e., C=1, R=0 + 3 Zeros, which would denote Rs.10,000/-. It was stated in
Ex.P4, that Khader Sulaiman received Rs.1,03,000/- in May 1985 and again Rs.1,17,000/- in August 1985, from unknown persons, at the
instance of S.K. Haja Mohideen, for which the accused-Khader Sulaiman was charged for the offence punishable u/s 9(1)(b) r/w 56(1)(1) of the
FERA, in C.C. No. 674 of 1991 on two counts.
13.5.3. Khader Sulaiman also stated in Ex.P4 that he received a sum of Rs.96,500/- and Rs.67,000/- in July 1985 and Rs.50,000/- in October
1985, from unknown persons at the instance of S.K. Haja Mohideen, for which Khader Sulaiman was charged u/s 9(1)(b) r/w 56(1)(ii) of the
FERA in C.C. No. 675 of 1991 on three counts.
13.5.4. In Ex.P4, Khader Sulaiman further stated that he delivered Rs.1,02,700/- in the month of May 1985 and Rs.2,79,600/- in the months of
July 1985 to September 1985, after deducting his commission of Rs.300/- and Rs.900/- respectively, to various persons in India as directed by
S.K. Haja Mohideen and therefore, Khader Sulaiman was charged for the offence punishable u/s 9(1)(d) r/w 56(1)(i) of the FERA, in C.C. No.
673 of 1991 on two counts.
13.5.5. That apart, Khader Sulaiman stated in Ex.P4 that he paid Rs.20,000/- to an unknown person in India, as directed by S.K. Haja
Mohideen, in October 1985, for which he was charged for the offence punishable u/s 9(1)(d) r/w 56(1)(ii) of the FERA, in C.C. No. 676 of 1991
for payment of Rs.20,000/- in November 1985.
13.5.6. As per the statement of Khader Sulaiman (Ex.P4), Khader Sulaiman used to disburse the said amounts to the persons as directed by S.K.
Haja Mohideen, by demand drafts in the name of Khader Sulaiman or Khader, even though there is no such person by the name Khader. The said
demand drafts were drawn on:
(i) Indian Bank, Esplanade Branch;
(ii) Indian Overseas Bank, Esplanade Branch;
(iii) Andhra Bank, Sowcarpet;
(iv) Canara Bank, Audiappa Street;
(v) United Commercial Bank, Mount Road;
(vi) Vijaya Bank, II Line Beach;
(vii) Bank of India, Armenian Street; and
(viii) State Bank of India, Govindappa Street.
The details of the names and addresses of persons furnished by S.K. Haja Mohideen would be destroyed after the disbursement of the funds.
13.5.7. The explanation offered by Khader Sulaiman in Ex.P4 with reference to the incriminating documents, viz. Ex.P3 series (7 sheets seized on
9.11.1998) also deserves to be examined.
Three sheets out of seven sheets, contain the names and addresses of the persons, furnished by S.K. Haja Mohideen, to whom the funds were to
be disbursed as per the code mentioned against the respective name. The first sheet contains the names and addresses of six persons with a
number ''45''; the second sheet contains the names and addresses of six persons with a number ''52''; and the third sheet contains names and
addresses of five persons with a number ''57''. The total of 45+52+57 works out to 154, which would mean Rs.1,54,000/-. The total amount
mentioned by way of code in all the said three sheets works out to Rs.1,24,000/-, which were said to have been disbursed by Khader Sulaiman,
keeping a balance of Rs.30,000/-, which was seized at the time of search on 9.11.1985. Sheets 4 and 5 are the letter and envelope received from
S.K. Haja Mohideen. Khader Sulaiman further stated that S.K. Haja Mohideen wrote that he would be sending a sum of Rs.10,000/- to Khader
Sulaiman through an unknown person in India and required Khader Sulaiman to deliver the same to the sister of S.K. Haja Mohideen at
Keezhakarai. Since the said Rs.10,000/- was not delivered to Khader Sulaiman, S.K. Haja Mohideen, replied by a letter dated 20.10.1985 that
he had directly sent the amount to his sister, letter and envelope, are marked as sheets 4 and 5 in Ex.P3 series. The sixth sheet was a letter dated
7.8.1985, addressed to LKM Hussain, the brother of Khader Sulaiman. It was stated that the contents of the said letter could be interpreted only
by his brother. Number ''20'' mentioned in the seventh sheet, as per the statement of Khader Sulaiman represents Rs.2,000/- out of which he had
paid Rs.503/- towards telephone bill and Rs.250/- towards rent, in the year 1981.
13.5.8. Again, in the statement Ex.P8, Khader Sulaiman, confirmed that the contents in the earlier statements were true to the effect that he sent a
sum of Rs.20,000/- to a party at Bangalore, by way of demand draft drawn on United Commercial Bank, Chennai 600 002, in the name of
Khader.
13.5.9. A reference to Ex.P9 dated 24.2.1986 is also relevant. In the said statement, the accused had stated that he received a total sum of
Rs.4,33,500/- during the period May to October 1985 from unknown persons in India and disbursed a sum of Rs.4,02,300/- to various persons
in India as per the instruction of S.K. Haja Mohideen, and was having a balance of Rs.30,000/- which was seized from him on 9.11.1985. To
substantiate the prosecution case that Khader Sulaiman was dealing in foreign exchange, a statement was also obtained from one Saroja, wife of
T.S. Balasubramanian, dated 4.3.1986, was marked as Ex.P10 wherein she had stated that her husband was working in DSA Ruwi Sultanate of
Oman for the past three years and returned to India on 6.2.1986 as he was dismissed from service on 5.2.1986 and that her husband himself
would state with respect to the payment which she used to receive from her husband through a third party.
13.6.1. Similarly, in C.C. No. 333 of 1993, three searches were conducted.
13.6.2. PW1, investigating officer, during his search in the business premises of Raja Traders at No. 58, Thana Street, Purasawalkam, Madras
600 007, on 9.7.1991 and seized certain incriminating documents, viz. telephone file containing telephone bills and other documents containing 28
pages (Ex.P3 series) and a diary containing 38 pages (Ex.P4), under a mahazar report dated 9.7.1991 (Ex.P2) and obtained a statement from
Krishnasamy (Ex.P5) at the time of search on 9.7.1991 and statement of one Perumal (Ex.P10), partner of Raja Traders, Madras, was recorded
on 16.7.1991.
13.6.3. P.W.2 conducted a search on 10.7.1991, in the place of SRK Bankers (Office cum house) at No. 12B, Shastri Road, Thillai Nagar,
Trichy, in the presence of two independent witnesses and one Muthuraman, Managing Partner of SRK Bankers and seized some incriminating
documents, viz., five sheets and Rs.40,000/- under mahazar report (Ex.P11) and two incriminating documents were seized from Muthuraman and
they were marked as Ex.P12 series and the statement of Muthuraman (Ex.P13) was obtained during the search on 10.7.1991.
13.6.4. Another search was conducted by P.W.3, in the house of Krishnasamy at No. 6, Diwan Bahadur Shanmugam Salai, Chennai- 600010 on
9.7.1991 and some documents, 100 US$ as travellers cheque and 24 US$ (12 in number, marked as Ex.P16 series) were seized, under mahazar
report (Ex.P15) and on the same day, viz., 9.7.1991, the second accused Sampath Kumar appeared before P.W.3 and gave a statement marked
as Ex.P17 and another statement of Sampath Kumar (Ex.P9) was obtained on 29.7.1991.
13.6.5. In Ex.P5, the first accused Krishnasamy stated that Srinivasagam of Colombo, when he came to Chennai, contacted him in January 1991,
and asked him to assist in money transactions on commission basis. According to their arrangement, Srinivasagam would be sending money to first
accused-Krishnasamy through the second accused-Sampath Kumar, and the same had to be given to one Basheer. That apart, he would also send
money through some other persons and the same had to be delivered to various persons for a commission of Rs.400/- for disbursement of every
Rs.1,00,000/-. During January to May 1991, he received Rs.80,00,000/- through the second accused-Sampath Kumar and others and the same
was delivered to Basheer. In June 1991, as per the information given by Srinivasagam, he received Rs.27,86,000/- and the same was given to
Basheer immediately. The first accused- Krishnasamy also explained about the documents seized from his residence on 9.7.1991. He stated that
telephone bills and receipts seized on 9.7.1991 are related to: (a) the telephone bills of telephone No. 661577 installed at the shop owned by him;
(b) papers relating to the application for telephone connection at his residence and also at his cousin sister''s house; (c) papers containing telephone
numbers of Srinivasakam of Colombo; (d) telephone number of second accused-Sampath Kumar; and (e) address book containing the addresses
of Roshan, Murugesh of Mayura Textiles and Murugesan Pillai and the addresses and telephone numbers of relatives and friends.
13.6.6. Thereafter, Krishnasamy appeared before PW1 on 10.7.1991, in response to the summon marked as Ex.P6 and again gave a statement
dated 10.7.1991 (Ex.P7), in his own handwriting.
13.6.7. The first accused-Krishnasamy, in his statement marked as Ex.P7, stated that the contents in Ex.P5 and the statement of Sampath Kumar
given on 9.7.1991 that he gave Rs.37,40,000/- to him, as per the instruction of Srivasagam, were true. He further stated that he had disbursed
most of the money to Basheer and some to Roshan, Murugesh of Mayura Textiles and Murugesh of Nathan Avenue, Harrington Road. He had no
reference for the amount he received and disbursed from January to June 1991. He would write in small slips and thereafter, would destroy them
and therefore, was not in a position to give details about the disbursement of the amount and the persons relating to the receipts and disbursement
of the funds. He received Rs.27,86,000/- in the month of June, 1991 and disbursed the same leaving a balance of Rs.4,73,500/- and that he
delivered the balance amount and Rs.6,00,000/- given by Sampath Kumar, i.e. upto 8.7.1991, in July 1991. He received Rs.1,40,000/- from
Sampath Kumar on 8.7.1991 and the same was delivered to Basheer on 9.7.1991 and he had not written anything about this transaction. He is not
aware of the address of Basheer. He confirmed that what all he had stated were true.
13.6.8. The first accused-Krishnasamy, in another statement Ex.P8 dated 10.7.1991, which was made after identifying one Roshan of Madras,
clarified his statement given on 9.7.1991 (Ex.P5) that he delivered Rs.20,000/- to one Roshan. The statement of one Perumal, partner of Raja
Traders, Madras, was recorded on 16.7.1991, and the same was marked as Ex.P10.
13.6.9. M. Perumal, partner of Raja Traders in Ex.P10 stated that on 9.7.1991, the Enforcement Officers searched their provision shop by name
Srira Traders and seized file for the telephone number 161577 in his presence and in the presence of Krishnasamy and Sampath Kumar. Sampath
Kumar belonged to Trichy. Sampath Kumar brought Rs.1,40,000/- on 8.7.1991, and the same was received by Basheer on 9.7.1991. He knew
Sampath Kumar and Muthuraman of SRK Bankers, Trichy. Sampath Kumar would bring money and give to Krishnasamy, which would be
disbursed by Krishnasamy, as per the instructions given by Srinivasagam, over a period of six or seven months. He did not know where Basheer
was residing, but he had seen him coming in the motor cycle. He identified the photo of Basheer. He stated that all the statements given by him
were true.
13.6.10. The second accused Sampath Kumar, appeared before PW1 on 29.7.1991, and gave a statement (Ex.P9), in his own handwriting.
13.6.11. The second accused-Sampath Kumar, in his statement marked as Ex.P9 dated 9.7.1991, stated that he was a partner of SRK Bankers
and his brother Bhuvanasekar, sister Kokila, sister''s husband Srinivasagam of Colombo, their two sons Ramesgar and Rathisgar and one Rajaram
were also partners of SRK Bankers and S.M. Muthuraman was the Managing Partner. The second accused-Sampath Kumar in Ex.P9 also stated
that he disbursed the amount to persons in India as instructed by Srinivasagam. Mostly, he would keep the money received by him and disburse
the same to the persons who would bring small slip containing the signature of Srinivasagam mentioning the amount to be delivered; and in his
absence, Muthuraman would disburse the amount. ""33,200.00"" mentioned in the first sheet seized represented Rs.33,20,000/- received by him as
instructed by Srinivasagam; he disbursed Rs.24,33,448/- as per the instructions of Srinivasagam. Similarly, ""21,740.60"" mentioned in the second
sheet represented Rs.21,74,060/- received by him as instructed by Srinivasagam; and he disbursed Rs.23,49,460/- to one Raju, Sundar Nagar,
Trichy, on 6.7.1991, as directed by Srinivasagam. As per the said two sheets, he had received Rs.54,94,060/- and disbursed Rs.52,82,948/-
from January 1991, as per the instructions of Srinivasagam. The addresses of the persons to whom the amounts were delivered were not known.
He confirmed the statement made on 9.7.1991 that Basheer gave him a sum of Rs.60,00,000/- in Trichy as per the instructions of Srinivasagam
and disbursed Rs.59,60,000/- and the balance of Rs.40,000/- was given to Muthuraman. He also identified the photo of Basheer and stated that
Basheer came and collected Rs.1,40,000/- on 9.7.1991, which was to be handed over to Krishnasamy at his shop - Raja Traders. He also stated
that except the lodging and conveyance expenses, he did not receive any commission for the above money transactions and he only assisted his
brother-in-law - Srinivasagam in the above transactions.
13.6.12. The statement of the co-accused can be used as a substantive evidence connecting with the petitioner with contravention of illegal export
of foreign exchange, as held by the Apex Court in Naresh J. Sukhawani Vs. Union of India, .
13.6.13. As per Section 72 of the FERA, 1973, where any document is produced or furnished by any person or has been seized from the custody
or control of any person and such document is tendered in any proceedings under the FERA, 1973, the Court shall presume the signature and
every other part of the document was executed or attested by the person by whom it purports to have been so executed or attested, unless the
contrary is proved. Therefore, the presumption of correctness of the documents recovered and seized from the custody or control of the person
accused is also against the accused and heavy onus lies on the accused to prove the contrary.
13.6.14. As long as the appellant/enforcement officers are empowered to search and seize the material evidence from the respondents/accused, by
exercising the powers conferred under Sections 37 and 38 of the FERA and the same has been duly exercised by the appellant, the material
evidence which were seized from the custody of the respondents/accused are deemed to be of the respondents/accused, presuming unless the
contrary is proved that the signature and other part of such document that of a person''s writing and that it was executed and attested by the
persons by whom it purports to have been so executed or attested.
13.6.15. As rightly pointed out by the learned counsel for the appellant/complainant, non examination of persons either paid money to the accused
or received the same from the accused or the bankers through whom the amounts were disbursed in the respective cases, in my considered
opinion, is not fatal to the case of the prosecution, as there is no need to call the panch witnesses in view of the contention made by the
respondents/accused before the enforcement officers, as per the decision of the Apex Court in Surjeet Singh Chhabra Vs. Union of India and
others, : wherein it is held as follows.
It is true that the petitioner had confessed that he purchased the gold and had brought it. He admitted that he purchased the gold and converted it
as a Kara. In this situation, bringing the gold without permission of the authority is in contravention of the Customs Duty Act and also FERA. When
the petitioner seeks for cross-examination of the witnesses who have said that the recovery was made from the petitioner, necessarily an
opportunity requires to be given for the cross-examination of the witnesses as regards the place at which recovery was made. Since the dispute
concerns the confiscation of the jewellery, whether at conveyor belt or at the green channel, perhaps the witnesses were required to be called. But
in view of confession made by him, it binds him and, therefore, in the facts and circumstances of this case the failure to give him the opportunity to
cross-examine the witnesses is not violative of principle of natural justice. It is contended that the petitioner had retracted within six days from the
confession. Therefore, he is entitled to cross-examine the panch witnesses before the authority takes a decision on proof of the offence. We find no
force in this contention. The Customs officials are not police officers. The confession, though retracted, is an admission and binds the petitioner. So
there is no need to call panch witnesses for examination and cross-examination by the petitioner.
The above view is also supported by a decision of this Court in A. MALLICK Vs. STATE BY ASST. DIRECTOR OF ENFORCEMENT
(FERA), SHASTRI BHAVAN, MADRAS (CRL.R.C. No. 128/93 DT. 20.4.1998).
13.6.16. On the contrary, as rightly pointed out by the learned counsel for the appellant, there is no proper explanation from the
respondents/accused for having used the code for the receipt and disbursement of the amounts in question. If the amounts were received and
disbursed of in the course of normal transactions which are not in violation of any law, argued that there would not be any necessity for any
secretive description or codes being used for disbursement of the amounts, which were explained in the statement of the respective accused and
also corroborates with the documentary evidence. Hence, the accused-Khader Sulaiman, having failed to discharge his burden as contemplated
under Sections 56 and 71 of the FERA, 1973, is held to be guilty of the charges framed against him.
13.6.17. Hence, the materials and the documentary evidence and the recovery of currencies, both Indian Rupees and US Dollars are supporting
the case of the prosecution, as deposed by the investigating officer. It is, therefore, clear that the material, oral and documentary evidence relied
upon by the prosecution in the respective criminal cases substantially prove the charges framed against the respondents/accused, as the
respondents/accused miserably failed to discharge the burden cast upon them under Sections 56 and 71 of the FERA, 1973. Hence, both the
respondents/accused are held to be guilty of the charges framed against them.
13.6.18. Question No. (ii) is answered accordingly.
14.1. Question No. (iii): Are the respondents/accused not entitled for the benefit of the FEMA, 1999, whereunder no provision is made for
punishment, assuming that the respondents/accused are liable to be convicted for the offences punishable under Sections 9(1)(b) and 9(1)(d) of the
FERA, 1973 in the respective criminal cases, and could they be punished for the said offences under the FERA, 1973, which stands repealed by
the enactment of the FEMA?
14.2. This is rather a very interesting question. Section 56 of the FERA,1973 renders an offence relating to the contravention of the provisions of
FERA, 1973 prosecutable and punishable. Therefore, a contravention of the provisions of the FERA, 1973 as mentioned u/s 56 of the FERA,
1973 is an offence and the person who commits such offence can be prosecuted by competent Court and be punished as prescribed therein.
14.3. Concedingly, the FERA, 1973 was repealed and replaced by FEMA, 1999 taking into account substantial increase in our foreign exchange
reserves, growth in foreign trade, rationalization of tariffs, current account convertibility, liberalization of Indian investments abroad, increased
access to external commercial borrowings by Indian corporates and participation of foreign institutional investors in our stock markets. Thus
FERA, 1973 stood repealed and FEMA, 1999 came to be enacted with effect from 1.6.2000, with a repealing and saving clause namely Section
49 of the FEMA, 1999, which reads as follows:
Section: 49 - Repeal and saving:
(1) The Foreign Exchange Regulation Act, 1973 (46 of 1973) is hereby repealed and the Appellate Board constituted under sub-section (1) of
Section 52 of the said Act (hereinafter referred to as the repealed Act) shall stand dissolved.
(2) On the dissolution of the said Appellate Board, the person appointed as Chairman of the Appellate Board and every other person appointed as
Member and holding office as such immediately before such date shall vacate their respective offices and no such Chairman or other person shall
be entitled to claim any compensation for the premature termination of the term of his office or of any contract of service.
(3) Notwithstanding anything contained in any other law for the time being in force, no court shall take cognizance of an offence under the repealed
Act and no adjudicating officer shall take notice of any contravention u/s 51 of the repealed Act after the expiry of a period of two years from the
date of commencement of this Act.
(4) Subject to the provisions of sub-section (3) all offences committed under the repealed Act shall continue to be governed by the provisions of
the repealed Act as if that Act had not been repealed.
(5) Notwithstanding such repeal,-
(a)anything done or any action taken or purported to have been done or taken including any rule, notification, inspection, order or notice made or
issued or any appointment, confirmation or declaration made or any licence, permission, authorization or exemption granted or any document or
instrument executed or any direction given under the Act hereby repealed shall, in so far as it is not inconsistent with the provisions of this Act, be
deemed to have been done or taken under the corresponding provisions of this Act;
(b)any appeal preferred to the Appellate Board under sub-section (2) of Section 52 of the repealed Act but not disposed of before the
commencement of this Act shall stand transferred to and shall be disposed of by the Appellate Tribunal constituted under this Act;
(c)every appeal from any decision or order of the Appellate Board under sub-section (3) or sub-section (4) of Section 52 of the repealed Act
shall, if not filed before the commencement of this Act, be filed before the High Court within a period of sixty days of such commencement.
Provided that the High Court may entertain such appeal after the expiry of the said period of sixty days if it is satisfied that the appellant was
prevented by sufficient cause from filing the appeal within the said period.
(6)Save as otherwise provided in sub-section (3), the mention of particular matters in sub-sections (2), (4) and (5)shall not be held to prejudice or
affect the general application of Section 6 of the General Clauses Act, 1897 (10 of 1897) with regard to the effect of repeal.
14.4. Admittedly, there is no provision prescribing any punishment for any violation of the provisions of the FEMA, 1999 similar to Section 56 of
the FERA, 1973.
14.5. Section 49(3) of the FEMA,1999 prescribes a statutory limitation that no Court shall take cognizance of an offence under the repealed Act,
namely the FERA, 1973 and no adjudication officer shall take notice of any contravention u/s 51 of the repealed Act, after the expiry of a period
of two years from the date of the commencement of the Act.
14.6. As per Section 49(4) of the FEMA, 1999, all offences committed under the repealed Act shall be governed by the provisions of the
repealed Act as if that Act had not been repealed. Therefore, no doubt, the present appeals have to be disposed of, holding that the offences
committed by the respondents/accused, which are the subject matter in the above appeals, shall continue to be governed by the provisions of the
repealed Act, FERA, 1973.
14.7. Mr. K. Kumar, learned counsel for the appellant, therefore, strenuously contends that the offence said to have been committed by the
respondents/accused under the FERA, 1973, for which the respondents/accused are convicted, should be dealt with only under the provisions of
the repealed Act, FERA, 1973, even though there is no provision for punishment in the replaced enactment, FEMA, 1999.
14.8. The sheet anchor of the argument of the learned counsel for the respondents/accused is that when the repeal of a statute is followed by a
fresh legislation on the same subject, the Court would undoubtedly have to look to the provisions of the new Act, unless a different intention
appears in the new legislation.
14.9. Argued on behalf of the respondents/accused that, just as a person accused of the commission of an offence has no right to trial by a
particular Court or to a particular procedure, the prosecutor equally has no right to insist upon that the accused be subjected to an enhanced
punishment under the repealed Act, based on the decision in RE HALE''S PATENT reported in (1920) 2 Ch 377.
14.10. The above dictum, in my considered opinion, is applicable only when a later statute again describes an offence created by an earlier statute
and imposes a different punishment, or varies the procedure, the earlier statute is repealed by implication. The said rule is subject to the limitation
that a greater punishment has no application where the offence described in the later Act is not the same as in the earlier Act, i.e., when the
essential ingredients of the two offences are different. The position is not the same in the instant case. Therefore, the dictum in RE HALE''S
PATENT reported in (1920) 2 Ch 377 is not applicable to the facts on hand.
14.11. Of course, when a question came for consideration whether the Appellate Court can extend the benefit of Probation of Offenders Act,
1958 which had come into force after the accused had been convicted in a criminal offence, before the Apex Court in Rattan Lal Vs. State of
Punjab, : the Court by a majority 2:1 answered in the affirmative. Subba Rao, J. who delivered the majority opinion, held that while considering the
question, the rule of beneficial construction required that even expost facto law of the type involved in that should be applied to reduce the
punishment. The ruling of the majority laid down in RATTAN LAL case, referred supra, is based on the well settled authority on principle that
when a later statute again describes an offence created by an earlier statute and imposes a different punishment, or varies the procedure, the earlier
statute is repealed by implication.
14.12. It is apposite to refer the following observation in Michell Vs. Brown reported in (1858) 120 ER 909:
It is well settled rule of construction that, if a later statute again describes an offence created by a former statute and affixes a different punishment,
varying the procedure, the earlier statue is repealed by the later statute"".
The above ratio is also supported by the decision in SMITH Vs. BENABO reported in (1937) 1 AER 523.
14.13. Indeed, in REGINA Vs. YOULE reported in (1861) 158 AER 311, it is held that:
If a statue deals with a particular class of offences, and a subsequent Act is passed which deals with precisely the same offences, and a different
punishment is imposed by the later Act, I think that, in effect, the legislature has declared that the new Act shall be substituted for the earlier Act.
14.14. In one another occasion, when Terrorist and Disruptive Activities (Prevention) Act, 1985 was repealed and replaced by Terrorist and
Disruptive Activities (Prevention) Act, 1987, prescribing lesser sentence under the Terrorist and Disruptive Activities (Prevention) Act, 1987 for
same offence that was punishable under the Terrorist and Disruptive Activities (Prevention) Act, 1985, the scope and overriding affect of the
saving clause provided under the Terrorist and Disruptive Activities (Prevention) Act, 1987 came for consideration before the Apex Court in
STATE Vs. GIAN SIGH reported in 1999 SCC (Cri) 1512 and the Apex Court thereupon held as follows:
? if any subsequent legislation would downgrade the harshness of the sentence for the same offence, it would be a salutary principle for
administration of criminal justice to suggest that the said legislative benevolence can be extended to the accused who awaits judicial verdict
regarding sentence.
14.15. In the instant case, the new enactment is provided with a repeal and saving clause, namely Sections 49(3) and 49(4) of the FEMA, 1999,
referred to above. That apart, Section 49(6) of the FEMA, 1999 specifically provides for the general application of Section 6 of the General
Clauses Act, 1897 (10 of 1897) with regard to the effect of the repeal, except as otherwise provided under sub-sections 2, 3, 4 and 5 of Section
49 of the FEMA, 1999. On the other hand, the Apex Court, time and again, cautions that a murder may be committed in a heat of moment upon
passions being aroused, but, an economic offence is committed with cool calculation and deliberate design with an eye on personal profit
regardless of the consequence to the Community and therefore, white collar economic offences are to be viewed seriously as they cause greater
damage to the national economy and national interest. Hence, the contention raised by the learned counsel for the respondents/accused that in view
of the repeal of the FERA, 1973 and the enactment of FEMA, 1999, the respondents, even if convicted, cannot be punished, as there is no
provision under the new enactment, FEMA, 1999, is, in my view, inherently illogical.
14.16. Question No. (iii) is answered accordingly.
For the reasons stated above, I am inclined to pass the following order:
i. allow the appeal in Crl.A. No. 31 of 1995, set aside the judgment of acquittal of the learned Additional Chief Metropolitan Magistrate,
Economic Offences I, Madras dated 7.4.1994 made in C.C. No. 676 of 1991, remit the matter to the learned Additional Chief Metropolitan
Magistrate, Economic Offences I, Madras, and direct a new trial to be had upon a charge framed in whatever manner he thinks fit, and complete
the trial expeditiously and pronounce the judgment within six months from the date of receipt of copy of this order;
ii. the respondent/accused in Crl.A. No. 23 of 1995 is found guilty for the offence punishable u/s 9(1)(d) r/w 56(1)(i) of the FERA, 1973 (two
counts);
iii. the respondent/accused in Crl.A. No. 32 of 1995 is found guilty for the offence punishable u/s 9(1)(b) r/w 56(1)(i) of the FERA, 1973 (two
counts);
iv. the respondent/accused in Crl.A. No. 33 of 1995 is found guilty for the offence punishable u/s 9(1)(b) r/w 56(1)(ii) of the FERA, 1973 (three
counts); and
v. the respondents/accused in Crl.A. No. 148 of 1995 are found guilty for the offences punishable under Sections 9(1)(b) r/w 56(1)(i) of the
FERA, 1973 (one count each) and Sections 9(1)(d) r/w 56(1)(i) Of the FERA, 1973 (one count each).
However, before imposing punishment, the respondents/accused are directed to appear before this Court on 3.2.2003 to question them on the
sentence to be imposed. Accordingly, the matter is adjourned to 3.2.2003 for questioning the accused with respect to the punishment to be
imposed.
9.1.2003.
The respondents/accused appeared on 3.2.2003 and pray for lesser punishment on the following grounds:
(1) Kader Sulaiman - Accused in C.A.Nos.23, 31, 32 and 33 of 1995 submits that:
a) he is 53 years old;
b) he is suffering from Tuberculosis;
c) he had not involved in any crime, directly or indirectly, much less in an offence contravening any of the provisions of law; and
d) he is the sole bread winner of the family which consists of wife, two sons and a daughter.
(2) Krishnasamy - First accused in C.A. No. 148 of 1995 submits that:
a) he is 63 years old;
b) he is not keeping good health. He has hypertension, blood pressure and is also a diabetic patient;
c) since the date of occurrence eleven and half years have lapsed and he had not indulged in any prejudicial activity nor any case was instituted
against him;
d) in any event, he was detained under the COFEPOSA, in which the subject matter in the appeal was considered as a ground case, and had
undergone 118 days imprisonment.
(3) J. Sampath Kumar - Second accused in C.A. No. 148 of 1995 submits that:
a) he has two minor daughters aged 7 and 2 years respectively;
b) since the date of occurrence eleven and half years have lapsed and he had not indulged in any prejudicial activity nor any case was instituted
against him;
c) he is the only person to look after his old parents;
d) his mother Sarada is suffering from Cancer, which is said to be in second stage, and necessary medical reports were enclosed;
e) his father Jayarama Reddiar is suffering from Prostate Cancer and heart ailment, and necessary medical reports were enclosed; and
f) in any event, he was detained under the COFEPOSA, in which the subject matter in the appeal was considered as a ground case, and had
undergone 202 days imprisonment.
After hearing the respondents/accused in person, the matter is adjourned for orders today (7.2.2003).
Taking into consideration the principles adumbrated by the Apex Court, (i) by a majority judgment in RATTAN LAL case, and (ii) by the ratio
laid down in GAIN SINGH case, referred supra, giving the benefit of the legislative benevolence to the respondents/accused, and exercising the
discretionary powers conferred u/s 56 of the FERA, 1973, to impose a lesser sentence for adequate and special reasons that are put forth by the
respondents/accused in the respective criminal cases, this Court, passes the following order:
i. allow the appeal in Crl.A. No. 31 of 1995, set aside the judgment of acquittal of the learned Additional Chief Metropolitan Magistrate,
Economic Offences I, Madras dated 7.4.1994 made in C.C. No. 676 of 1991, remit the matter to the learned Additional Chief Metropolitan
Magistrate, Economic Offences I, Madras, and direct a new trial to be had upon a charge framed in whatever manner he thinks fit, and complete
the trial expeditiously and pronounce the judgment within six months from the date of receipt of copy of this order;
ii. the respondent/accused in Crl.A. No. 23 of 1995 is found guilty for the offence punishable u/s 9(1)(d) r/w 56(1)(i) of the FERA, 1973 and
sentenced till the rise of the Court, and also to pay a fine of Rs.5,000/- for each of two counts;
iii. the respondent/accused in Crl.A. No. 32 of 1995 is found guilty for the offence punishable u/s 9(1)(b) r/w 56(1)(i) of the FERA, 1973 and
sentenced till the rise of the Court, and also to pay a fine of Rs.5,000/- each for two counts;
iv. the respondent/accused in Crl.A. No. 33 of 1995 is found guilty for the offence punishable u/s 9(1)(b) r/w 56(1)(ii) of the FERA, 1973 and
sentenced till the rise of the Court, and also to pay a fine of Rs.5,000/- each for three counts;
v. the respondents/accused in Crl.A. No. 148 of 1995 are found guilty for the offences punishable under Sections 9(1)(b) r/w 56(1)(i) of the
FERA, 1973 (one count each) and Sections 9(1)(d) r/w 56(1)(i) Of the FERA, 1973 (one count each) and sentenced till the rise of the Court, and
also to pay a fine of Rs.10,000/- each for each of the two counts;
vi. the sentence imposed above, in the criminal appeals, shall run concurrently; and
vii. in case, the respondents/accused in the respective cases, fail to comply with the fine imposed above, they shall be liable for rigorous
imprisonment for one month in each of the counts.
Accordingly, these criminal appeals are allowed.