Vinod Prasad, J.@mdashChallenge in the instant revision by the revisionist Nawal Kishor Tiwari is to his conviction u/s 294 IPC and imposed
sentence of two months R.I. with Rs. 2000/- fine. In default of payment of fine, he has been directed to serve one month further imprisonment by
A.C.J.M. Mahoba vide impugned judgment and order dated 29.6.2009, recorded in Criminal Case No. 279 of 2006, State v. Nawal Kishor
Tiwari, relating to Crime No. 61 of 1996, P.S. Kotwali, district Mahoba.
2. Challenge to the aforesaid conviction and sentence by the revisionist in Criminal Appeal No. 25 of 2009, Nawal Kishor Tiwari v. State of U.P.
was unsuccessful as Additional Sessions Judge, F.T.C., Mahoba, who vide his impugned judgment and order dated 14.3.2011 confirmed trial
Court''s judgment. After Appellate Court''s judgment revisionist surrendered on 23rd March 2011 and is under incarceration since that date.
3. Background facts as are mentioned in both the impugned judgments indicates that revisionist is the Principal and Manager of Kishore Manch
Sanskritik Kala Institution, Gandhi Nagar, district Mahoba. Work of the aforesaid institution was to give admission to infant boys and girls.
Informant and victims had got their children admitted in the said institution by paying fees of Rs. 1300/- and 10 K.g.s. of grains. Students, who got
admitted in the said institution were Saurav Kishore, Sanjay Kishore, Raj Kishore, Bharat Kishore, Bhagwat Kishore, Kalyan, Watyan, Sunil, Om
Kishore.
4. It is allegated that the revisionist used to indulge in unnatural sexual activities as he used to get his feet and male organ massaged from those
infant children. Children complained to their parents regarding said unnatural lust and illegal activities of the revisionist. On lodging protest by the
parents, who also demanded back repayment of admission fees and also to score out the names of their wards, they were threatened by the
revisionist to falsely implicate them in false cases, as revisionist had got connections with higher authorities and further threat was that he will get the
parents annihilated with help of anti-social elements and goondas. Further allegation is that although children were studying in the said institution
since last twenty days but their admission in the scholar register was shown from a subsequent date i.e. 1.6.1996 and the unnatural lust was
practised since last eighteen days.
5. In respect of the said crime an F.I.R. was registered, which ultimately resulted in laying down a charge sheet against the revisionist. Learned
Magistrate found prima facie offence being disclosed against the revisionist, summoned him u/s 294 IPC and charged him with the said offence on
3.11.1997, which charge was denied by the revisionist, who claimed to be tried.
6. To prove the guilt of the revisionist and establish the charge, prosecution examined Babu Lal P.W. 1, Saurabh Kishore P.W. 2, Ramratan P.W.
3, Bharat Kishore P.W. 4 and Constable Ramjeet Dubey P.W. 5.
7. In his statement u/s 313 Code of Criminal Procedure, revisionist denied incriminating circumstances appearing against him and pleaded his false
implication.
8. A.C.J.M. Mahoba, who conducted the trial found the case of the prosecution proved to the hilt and therefore, convicted the revisionist u/s 294
IPC and imposed the sentence of two months R.I. with fine of Rs. 2000/-. She further ordered that in default of payment of fine revisionist shall
undergo one month further imprisonment.
9. Aggrieved by the aforesaid conviction and sentence, revisionist preferred Criminal Appeal No. 25 of 2009 before Additional Sessions
Judge/F.T.C. Mahoba but was unsuccessful as his appeal was dismissed by the lower appellate Court on 14.3.2011. Hence, this instant revision
challenging both the orders of conviction and sentence.
10. At the time of admission of this instant revision, Sri V.P. Srivastava, learned Senior Counsel who appeared to argue the case of the revisionist,
stated at the bar that the revisionist has surrendered after dismissal of his appeal on 23rd March 2011 and since that date, he is under
incarceration. In respect of the said submission, two certified copies of the record of the Magistrate''s Court have been filed today in Court, which
are taken on record. Perusal of the order dated 23.3.2011 of ACJM indicates that the revisionist was taken in custody on the said date and was
dispatched to jail to serve out the sentence as was implanted on him by the trial Magistrate.
11. Learned Senior Counsel for the revisionist did not argue the revision on merits and conceded that so far as findings of facts recorded by both
the Courts below are concerned, they do not suffer from any error of law. No fault can be found in the marshalling of facts critical appreciation
thereof while concluding that prosecution has successfully established the charge against the revisionist to the hilt. Learned Senior Counsel,
therefore, did not address the Court on the merits of the revision and conceded that conviction of the revisionist is well merited. He, however,
addressed only on the question of sentence and submitted that in view of provisions of Section 484(e) Code of Criminal Procedure, the revisionist
should have been released on probation instead of being sentenced and A.C.J.M. has not given any reason not to follow that course. He,
therefore, submitted that the revisionist being an aged person of 50 years, be released on probation and his substantive sentence along with fine be
scored out.
12. Learned AGA, per contra, opposed the prayer and submitted that the activity of the revisionist is immoral and unethical and therefore, he does
not deserve any compassion and sympathy. Sentence of two months R.I. is neither excessive nor unjust and, therefore, should not be interfered
with.
13. I have considered the rival contentions. Perusal of the provisions of Section 484 Code of Criminal Procedure, which deals with repeals and
savings clause, reveal that by amending Act of 1976 ( U.P. Act 16 of 1976), vide Section 10 thereof, Sub-Clause (e) was added in Section 484
Code of Criminal Procedure The said amendment came into force w.e.f. 1.5.1976. By the said amending Act, ""the provisions of United Provinces
Borstal Act, 1938 (U.P. Act VIII of 1938) the United Provinces First Offenders'' Probation Act, 1938 (U.P. Act VI of 1938), and Uttar Pradesh
Children Act, 1951 (U.P. Act 1 of 1951) were made applicable until altered or repealed or amended by the competent Legislature or other
competent authority, and accordingly the provisions of Section 360 of this Code shall not apply to State of U.P. and the provisions of Section 361
of the Code shall apply with the substitution of references to the Central Acts named therein by references to the corresponding Acts in force in the
State.
14. Section 361 of the Code ordains that where in any case the Court could have dealt with-
(a) an accused person u/s 360 or under the provisions of the Probation of Offenders Act, 1958 (Act 20 of 1958) or
(b) a youth offender under the Children Act, 1960 (60 of 1960), or any other law for the time being in force for the treatment, training or
rehabilitation of youthful offenders, but has not done so, it shall record in its judgment the special reasons for not having done so.
15. It is submitted that although Section 360 of the Code does not apply in the State of U.P. but reasons were required to be mentioned while
giving substantive sentence to the revisionist. Perusal of the record and the evidences led in the trial unerringly indicates that the revisionist was
indulging into immoral and unethical practices that too in respect of adolescents. Being an aged person of 50 years, he allowed depraved lust to
over power his saner thoughts to such a depravity that he indulged into lustrous practices as mentioned above.
16. Looking to the activity indulged into by the Petitioner, it cannot be said that he does not deserve incarceration. How ever sentence has to be
commensurate with the guilt of the accused. Judging from that angle it is detected that the illegal activity was carried out by the revisionist for a
period of eighteen days. The maximum sentence, which has been provided under the Statute for offence u/s 294 IPC can extend to three months
of imprisonment or with fine or with both.
17. Looking to the entire facts and circumstances, this Court is of the opinion that the substantive sentence of the Petitioner for two months R.I. is
excessive and should be reduced and instead he should be implanted with heavy fine of Rs. 30,000/- out of which compensation should be
awarded to the children for the agony suffered by them.
18. In view of above discussion, revision succeeds in part. The substantive sentence of the revisionist of two months R.I. is reduced to one month
R.I. but fine of Rs. 2000/-imposed upon him is enhanced to Rs. 30,000/- out of which Rs. 3000/- each is directed to be paid to the children
through their parents, namely, Babu Lal Lodhi, Lal Diwan Lodhi, Mukundi Lal Lodhi, Sewak Rajpoot, Devi Deen Pal, Moti Lal Pal, Waghraj
Lodhi, Kadhori Lal Goswami and Kali Charan Rajpoot, who all are fathers of above mentioned adolescents students. Revisionist is directed to
deposit entire amount of fine within a period of two weeks from today. In the event of default in depositing the fine, revisionist is directed to
undergo one month simple imprisonment.
19. A.C.J.M. Mahoba is directed to realize the fine and pay compensation to the children through their parents after noticing them within a period
of two weeks from the date of its realization.
20. Revision is allowed in part as above.