@JUDGMENTTAG-ORDER
K.L. Shrivastava, J.@mdashThis order shall also govern the disposal of Miscellaneous Criminal Case No. 1880 of 1986 (Mehmmood Khan v. State of M.P. and Anr.). Both these cases arise out of applications u/s 482 of the Cr. P.C., 1973 (for short, ''the Code'') and involve common questions.
2. The petition in Misc. Criminal Case No. 1506 of 1987 by Hiralal is directed against the revisional order dated 23-1-1987 passed by the Sessions Judge, Indore in Criminal Revision No. 115 of 1987, whereby the petitioner''s conviction u/s 3/7 of the M.P. Rajya Sadak Parivahan Sewa (Bina Ticket Yatra Ki Rok) Adhiniyam, 1974 and the sentence of fine of Rs. 200/- (therein recorded by the Judicial Magistrate, First Class, Indore in summary trial, have been maintained.
3. Circumstances giving rise to the petition are these : Traffic Superintendent of the Flying Squad of the Madhya Pradesh State Road Transport Corporation, Bhopal, at 10.55 a.m., on 4-7-86, checked the bus bearing registration No. CPF 9128 near Mhow when it was on its way to Dhar. He found that the petitioner was the conductor in the bus and he had collected fare to the tune of Rs. 17/- from the passengers and despite having covered a distance of 10 Kilometres he had not issued tickets to them. He, therefore, filed a complaint before the Special Magistrate, who was holding mobile Court.
4. On his plea of guilty, the petitioner was convicted and sentenced by the learned Magistrate. The petitioner made a revision petition to the Sessions Judge, Indore, who negatived the various contentions by the petitioner''s learned Counsel and ultimately, dismissed the revision petition. It may be stated here that in his order, the learned Sessions Judge has wrongly referred to the revision petition as appeal. It may be pointed out that though, as provided u/s 375 of the Code, despite the plea of guilty by the petitioner, an appeal lay regarding the extent or legality of the sentence but in the instant case in view of the provisions in Section 376(d) of the Code, as the only sentence of fine passed by the Judicial Magistrate First Class did not exceed Rs. 200/-, appeal was expressly barred
5. In the other petition by Mehmood Khan, another conductor in the employment of the M.P. State Road Transport Corporation, his bus was checked on 18-10-85 and he too was found to have committed an offence under the same penal provision and on his plea of guilty was convicted by t he Judicial Magistrate First Class, Indore, in a summary trial and was sentenced to pay a fine of Rs. 100/-. The revision petition preferred by him was also dismissed.
6. The contention of the learned Counsel for the petitioners in this Court, amongst others, is that under Article 21 of the Constitution, as interpreted in the decision in
7. The point for consideration is whether the petitions deserve to be allowed.
8. Article 21 of the Constitution of India reads thus:
No person shall be deprived of his life or personal liberty except according to procedure established by law.
In
It is now well established as a result of the decision of this Court in
The offence in question provides for imprisonment or fine. It may also be pointed out that even where the sentence provided is one of fine only, it carries with it the consequences of imprisonment in case the accused fails to pay the fine. This aspect of the matter has been adverted to in the decision in
9. The non-applicants'' contention that no question of legal assistance at State cost can crop up in a private complaint case ignores that under Article 21, the State owes the duty to every citizen and this duty is irrespective of the fact whether the peril to which the citizen is exposed has been occasioned by the State itself or by any other person.
10. The next contention is that as the petitioners had made no request for engaging a lawyer, there was no question of providing legal aid for them. True it is that the decision in
It would, in these circumstances, make a mockery of legal aid if it were to be left to a poor, ignorant and illiterate accused to ask for free legal service, Legal aid would become merely a paper promise and it would fail of its purpose. This is the reason why in
From the observations extracted above, it is clear that the obligation on the part of the Presiding Officers to inform the accused of his fundamental right of free legal assistance at State cost in case he is unable to engage the service of a lawyer on account of poverty or indigence, is absolute and is not conditioned upon the accused himself applying for such legal assistance.
11. In the aforesaid decision in
12. It is also true that in the Courts below, it has not been the case of the petitioners that being indigent, they could not arrange for legal assistance. But as pointed out in
13. Shri Dhupar''s next contention is that the observations in the decision in Suk Das''s case (supra) are not attracted as in each of the cases in hand in the summary trials which as provided u/s 262 of the Code, were by the procedure specified for the trial of summons case, the petitioners when brought before the Magistrate, on particulars of the offence having been stated to them had pleaded guilty and the learned Magistrate, in exercise of his discretion u/s 253 of the Code, had convicted him on that plea of guilty and there was no occasion for any trial requiring legal assistance.
14. In support of his aforesaid submission, Shri Dhupar has invited my attention to the decision in
15. The contention aforesaid is also without merit. It is true that in the trial of summons case, the Magistrate is required u/s 251 of the Code, after stating the particulars of the offence to the accused to ask him "whether he pleads guilty or has any defence to make...." whereas in the trial of warrant case, Section 240(2) of the Code requires t hat the accused has to be asked "whether he pleads guilty of the offence charged or claims to be tried" but it cannot be held that the Magistrate was under no obligation to inform the petitioner that if he is unable to engage the service of a lawyer on account of poverty or indigence, he is entitled to obtain free legal services at the cost of the State.
16. In the decision in Gulabchand''s case AIR 1951 Madh Bha 1 (FB) it has been pointed out that the trial presupposes the idea of offence but inquiry may relate to matters, which are not offences. Words, as rightly pointed out, are the skin of living thoughts and must take their colour from the context in which they are used. In the decision in
17. The last contention of Shri Dhupar, learned Counsel for the non-applicant 2 is that the the decision in Suk Das''s case (supra) itself, in case of certain offences, carves out exceptions to the right of free legal assistance at State cost and the offence in question comes under the exceptions. The contention is wholly without merit. It is no doubt true that despite the presumptive innocence of an accused in a criminal trial, in interpreting his right under Article 21 of the Constitution, it has been held that in economic and some other offences, he is not entitled to free legal assistance at State cost, but it is fallacious economic offences contemplated in Suk Das''s case (supra) which are only those under the Customs Act and the like, which adversely affect the national economy. Clue to the ambit of the expression ''economic offences'' may be had from the Economic Offences (Inapplicability of Limitation) Act, 1974. In this very connection, the decision in Jasodabai''s case 1980 Jab LJ 388 may also be usefully perused.
18. On a careful consideration, I find that a clear case or contravention of the fundamental right under Article 21 of the Constitution has been made out.
19. As the petitions can be disposed of on the ground relating to Article 21 of the Constitution, it is not necessary to go into the merits of the petitioners'' other contentions.
20. For the foregoing reasons, the petitions are allowed. The conviction and sentence of each of the petitioners are both set aside. The cases are remanded to the trial court for disposal according to law with due advertence to the decision in