LexA.K. MALLU versus PURANACHANDRA RAO & ANR.
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A A.K. MALLU v. PURANACHANDRA RAO & ANR. December 16, 1966 B (M. HIDAYATULLAH, V. BHARGAVA AND G. K. MITTER, JJ.] c D Code of Criiainal Procedure (Act 5 of 1898), s. 562(1.A)--lf applies only to offences relating to property. The accused was convicted of the offence of wrongful confinement under s. 342 I.P.C., and was released after due admonition under s. 562( 1-AJ, Criminal Procedure Code. On the question whelher the latter section is concerned only with offences relating to· propc.rty and was therefore not applicable in the present case, HELD : The clause "any offence ur.dcr the Indian Penal Code punish- able with not more than two years' imprisonment" ins. 562(\-A) Cr.P.C., stands by itself and indicates that nll offences punishable \\1ith not more than h·VO years' imprisonment arc capable of being dealt \vith under the section. The words "ariy offence under the Indian Penal Code" cannot be read ejusdeni generls with the offences of theft etc. mentioned earlier in. the section. Those offences had to be specifically mentioned so as to he included in the section, because, they arc offences punishable with im· prisonment of more than two years. [310 G-HJ CRIMINAL APPELLATE JURISDICTION: Criminal Appeals Nos. E 65 and 243 of 1964. F G H Appeals by special leave from the judgment and order dated September 18, 1963 of the Andhra Pradesh High Court in Cirminal Appeal No. 385 of 1962. S. C. Agarwala, for the appellant (in Cr. A. No. 65/64) and respondent No. 2 (in Cr. A. No. 243/64). K. R. Chaudhuri, for the appellant (in Cr. A. No. 243/64) :rnd respondent No. I (in Cr. A. No. 65/64). T.V.R. Tatachari, for respondent No. 2 (in Cr. A. No. 65/64) and respondent No. I (in Cr. A. No. 243/64). The Judgment of the Court was delivered by Hidayatullah, J. These arc two appeals, one (Criminal Appeal No. 243 of 1964) by one Purna Chandra Rao who has been convicted under s. 342, Indian Penal Code by the High Court of Andhra Pradesh but in lieu of the sentence the High Court released him under s. 562(1-A) of the Criminal Proced~re Code after due admonition, and the other (Criminal Appeal No. 65 of 1964) by one A. K. Mallu against the judgment of the Andhra Pradesh High Court releasing the respondent (who is the appellant 310 SUPREME COURT REPORTS [1967] 2 S.C.R. in the other appeal) after admonition under s. 562 ( 1-A) of the Code of Criminal Procedure. The two appeals have been respec- tively filed by the complainant who had lodged a complaint agai~st him on which the conviction resulted, and by the accused. In so far as the appe?.1 of the accused is concerned, we have recorded an order separately which shows that Mr. K. R. Chaudhary, advocate of this Court appeared before us and told us that he would like to withdraw from •.he case. As the accused is not re- presented before us, there is no allcrn;11ivc but to dismiss his appeal in default. As regards the other a~peal, Mr. S. C. Aggarwal contends th::, s. 562 (l-A) is not arplicable to an offence under s. 342 of the Indian Penal Code. His reasons arc: thats. 362 (l-A) is concerned with oiTences concerning property and otfonces not so concerned cannot be subjected to treatment under that section. Section 562 (l-A) reads as follows:-- "In any case in which a person is convicted of theft, theft in a building, dishonest misappropriation, cheating or any offence under the Indian Penal Code punishable with not more than two years' imprisonment and no previous conviction is proved against him the Court before whom he is so convicted ma;, ifit thinks fit, having 1.!gard to t~c age, character, antecedents or physical or 'llental condition of the offender and to the trivial nature of the offence or any extenuating circumstances under which the offence was committed, instead of sentencing him to any punishment, release him after due adnwnition." Mr. Agg;uwala contends that the Code has mentioned several offences by description, such as theft, theft in building, dishonest misappropriation and cheating which arc offences connected with property and, therefore, words "any offence under the Indian Penal Code" which follow, must be given an interpretation confining them to those sections of the Penal Code where property is either directly or indirectly involved. In our opinion, this sub- mission is not ·correct and Mr. Aggarwala is not right in reading the section as he contends. The offences which a1c e
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