SRI B. RAJGOPALA RAO & ANR. vs. SRI APPAYYA DORA HANUMANTHU & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: SRI B. RAJGOPALA RAO & ANR. Vs. RESPONDENT: SRI APPAYYA DORA HANUMANTHU & ORS. DATE OF JUDGMENT29/09/1989 BENCH: KANIA, M.H. BENCH: KANIA, M.H. RANGNATHAN, S. SAIKIA, K.N. (J) CITATION: 1990 AIR 1889 1989 SCR Supl. (1) 335 1989 SCC Supl. (2) 504 JT 1989 (4) 186 1989 SCALE (2)891 ACT: The Representation of the People Act, 1951-- Section 123(1)(A)(b)--Corrupt practices--Whether certain statements made and published through the Publicity Department of the Govt. in newspapers offering rice and dhoties on subsidised rates to the economically backward classes of people amount to corrupt practice. HEADNOTE: These two appeals arise out of the judgments in two Election Petitions before the Andhra Pradesh High Court questioning the election of respondent No. 1 as a Member of Parliament from Srikakulam No. 1 Parliamentary constituency in the 8th General Election to the House of the People on the ground that Shri N .T. Rama Rao the Chief Minister of Andhra Pradesh as well as respondent No. 1 gave certain speeches and certain advertisements were got published by Shri N.T. Rama Rao through the Publicity Department of the Govt. of Andhra Pradesh in the newspapers containing certain statements which are alleged to amount to a corrupt practice within the meaning of Section 123(1)(A) of the Representa- tion of the People Act 1951. Dismissing the appeals, this Court, HELD: That these advertisements and speeches amount to nothing more than statements extorting the achievements of the Government of the State of Andhra Pradesh under the Telegu Desham party headed by N.T. Rama Rao, Chief Minister and contain normal election promises and these advertise- ments donot amount to corrupt practices falling within the scope of sub-clause (b) of clause (A) of sub-section (1) of Section 123 of the said Act. [337H; 338A] Ghasi Ram v. Dal Singh & Ors., [1968] 3 SCR 102 at pp. 109-110; Bhanu Kumar Shastri v. Mohal Lal Sukhadia & Ors., [1971] 3 SCR 522 at p. 543 and Harjit Singh Mann v. S. Umrao Singh & Ors., [1980] 2 SCR 501 at p. 510, referred to. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeals Nos. 484 & http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 485 of 1987. 336 From the Judgment and Order dated 2.12.1986 of the Andhra Pradesh High Court in Election Petition Nos. 3 & 5 of 1985. P.P. Rao, P. Krishna Rao, V.A. Babu and K.R. Nagaraja for the Appellants. Shanti Bhushan, G. Narasimhulu and T.V.S.N. Chari for the Respondents. The Judgment of the Court was delivered by KANIA, J. These two appeals arise out of the judgments in two Election Petitions in the Andhra Pradesh High Court questioning the election of respondent No. 1 as a Member of Parliament from Srikakulam No. 1 Parliamentary Constituency in the 8th General Election to the House of the People. The points raised in these appeals are common and so are the relevant facts; and, hence, they are being disposed of by this common judgment. We propose to take note of only the few facts which are necessary for the appreciation of the controversy before us. The polling date for the said election along with other parliamentary elections in the State of Andhra Pradesh was December 27, 1984 but in Srikakulam No. 1 Parliamentary Constituency the polling was countermanded and the date of polling was later fixed on January 28, 1985. In both the Election Petitions the election of respondent No. 1 was questioned mainly on the ground that Shri N.T. Rama Rao, the Chief Minister of Andhra Pradesh as well as the President of the Telugu Desam Party as well as respondent N. 1 gave certain speeches and certain advertisements were got pub- lished by Shri N.T. Rama Rao through the Publicity Depart- ment of the Government of Andhra Pradesh in the newspapers containing certain statements which are alleged to amount to a corrupt practice within the meaning of the said term in section 123(1)(A) of the Representation of the People Act, 1951 (hereinafter referred to as "the said Act"). The main question canvassed before us is whether the statements contained in these aforesaid advertisements amount to a corrupt practice under section 123(1)(A)(b) of the said Act. Section 123(1)(A)(b) of the said Act runs as follows: "123. Corrupt practices The following shall be deemed to be corrupt practices for the purposes of this Act: 337 (1) ’Bribery’, that is to say- (A) any gift, offer or promise by a candidate or his agent or by any other person with the consent of a candidate or his election agent of any gratification, to any person whomsoev- er, with the object, directly or indirectly of inducing-- (a) x x (b) an elector to vote or refrain from voting at an election, or as a reward to-- (i) a person for having so stood or not stood, or for having withdrawn or not having with- drawn his candidature; or (ii) an elector for having voted or refrained from voting." The advertisements very shortly stated, refer to the auspicious gifts made by the Government of Andhra Pradesh to the poor people on the eve of New Year and Sankranti. In the said advertisements, it is stated that the said Government http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 which was formed by the Telugu Desam Party was giving to the poor people whose income was below Rs.6,000 per year, a kilo of rice at Rs.2 per Kg. and the said advertisements referred to a new scheme of selling sarees and dhoties at half prices to the poor people in the State of Andhra Pradesh having Green-cards. Green-cards were directed to be issued to all the persons whose annual income was below Rs.6,000. The supply of the rice at subsidised rates as aforesaid was also to be made to the Green-card holders only. The scheme to sell sarees and dhoties at subsidised rates was to be opera- tive from January 26, 1985 to March 31, 1985. In considering the question whether the said advertise- ment and the said speeches amount to a corrupt practice, we are of the view that the provisions of section 123 of the said Act which deal with corrupt practices have to be inter- preted, keeping in mind that dictates of commonsense require that they never could have been intended to treat normal election promises made in election manifestoes or usual election speeches by members of various political parties aspiring to power and by different candidates aspiring to get elected to legislative bodies concerned as corrupt practices. We are of the view that these advertisements and speeches amount to nothing more than statements extolling the achievements of the Government of the State of Andhra 338 Pradesh under the Telugu Desam Party headed By N.T. Rama Rao, the Chief Minister and contain normal election promises and these statements do not amount to corrupt practices falling within the scope of sub-clause (b) of clause (A) of sub-section (1) of section 123 of the said Act. It was urged by Mr. Rao, learned counsel for the appel- lants that in the impugned judgments, the High Court has incorrectly taken the view that in order to amount to brib- ery within the meaning of the said term in section 123(1)(A), the transaction must amount to a bargain by the candidate with a view to get votes. It was pointed out by him that the said view has been taken in the impugned judg- ments, relying upon the decision of a Bench comprising two learned Judges of this Court in Ghasi Ram v. Dal Singh and Others, [1968] 3 SCR 102 at pp 109-110. We have gone through to the relevant portion of that judgment (at page 109 and 110 of the said report). A careful perusal of the said judgment shows that what has been really held in that case is that if the promises given or made amount to a bargain entered into by a candidate for a vote or votes, that would amount to a corrupt practice; but it has not been held there that unless the act alleged amounts to such a bargain, it could not amount to a corrupt practice. In our view, that judgment does not lay down that in order to amount to a corrupt practice, the transaction must amount to a bargain for getting a vote. It was pointed out by Mr. Rao, however, that such a view seems to have been taken in two other decisions rendered by two Benches, each comprising two learned Judges of this Court in Bhanu Kumar Shastri v. Mohan Lal Sukhadia and Others, [1971] 3 SCR 522 at p. 543 and Harjit Singh Mann v. S. Umrao Singh and Others, [1980] 2 SCR 501 at p. 5 10 and these judgments need to be overruled. We do not propose to go into the correctness or otherwise of this view because, even on the footing that in order to amount to a corrupt practice under the aforesaid provision the alleged acts need not constitute a bargain, the acts established in the present case, in our opinion, do not amount to a corrupt practice. Our attention was drawn by Mr. Rao to the fact that in this case the said advertisements and the speeches had to be http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 viewed in the context of the fact that the advertisements were issued and the speeches were made after respondent No. 1 filed his nomination papers on January 4, 1985, for the election and before the election was held in the aforesaid constituency. It was further pointed out that the offer made for the sale of sarees and dhoties at subsidised rates was limited to the period from January 26, 1985 to March 31, 1985. It 339 cannot be denied that these factors are relevant factors. We cannot, however, lose sight of the fact that this offer was made not only in this constituency but throughout the State where the elections to the House of the People were sched- uled to be held, and were, in fact, held on December 27, 1984. It was only in case of this constituency that the election to be held on the scheduled date was countermanded and later held on January 28, 1985. We cannot lose sight of the fact that, as far as the said speeches and the said advertisements, which were issued by the Publicity Depart- ment of the State, are concerned, they deal in the main with the achievements of the Government of Andhra Pradesh which, of course, was being run by Ministers belonging to Telugu Desam Party to which respondent No. 1 also belonged. More- over, the offer in the advertisements for the sale of dhoties and sarees at discount rates was in the nature of a benefit offered to poor persons in that State. When a Gov- ernment announces the measures which are intended for the benefit of any of the classes for whose the Government can normally be expected to work like the poor or the economical backward classes, it is only in rare circumstances that such a promise can be said to amount to a corrupt practice within the meaning of section 123(1)(A) even though such a promise might be made on the eve of elections. Keeping this in mind, in our opinion, although the offer to sell dhoties and sarees at discount rates was of a limited duration as afore- stated, it cannot be regarded as a corrupt practice. Such an offer was bound to have financial repercussions and it is quite possible the duration of the offer was limited to enable the Government to study the financial repercussions rather than from any improper motive. We find support for this view from the decision of this Court in H.V. Kamath v. Ch. Nitiraj Singh, [1969] 1 SCC 601.1n that case an Ordi- nance was passed by the Government of Madhya Pradesh as a result of which a large number of agriculturists, namely, those holdings of plots of land of less than 7.5 acres area of paying land revenue not exceeding Rs.5 were exempted from the payment of the land revenue. It was held that such a concession does not amount to a gift, offer or promise of any gratification within the meaning of section 123(1)(A) of the said Act nor does the announcement of the declaration made at a meeting shortly before the election or the issue of a pamphlet containing that declaration at that time carry the matter any further. It was held that neither Shri D.P. Misra who was the Chief Minister nor Shri S.K. Dixit who acted as his agent were guilty of any corrupt practice within the meaning of the aforesaid provision. It was next contended by Mr. Rao, although very faintly, that the High Court was in error as it had not decided all other issues which 340 were raised in the election petition. In this regard we cannot lose sight of the fact that the term of the present Lok Sabha is likely to be over within a few months and fresh elections are likely to be held and it would, therefore, be an exercise in futility to remand the matter to the High http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 Court for deciding the remaining issues. In the result, the appeals fail and are dismissed. Looking to the facts and circumstances of the case, there will be no order as to costs. R.N .J. Appeals dis- missed. 341