HARBANS SINGH Vs STATE OF UTTARKHAND
Bench: HARJIT SINGH BEDI,DEEPAK VERMA, , ,
Case number: Crl.A. No.-001167-001167 / 2007
Diary number: 24226 / 2007
Advocates: N. ANNAPOORANI Vs
JATINDER KUMAR BHATIA
CRL.A. No 1167 of 2007 REPORTABLE 1
PART-II IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1167 OF 2007
HARBANS SINGH & ANR. ..... APPELLANT
VERSUS
STATE OF UTTARAKHAND ..... RESPONDENT
O R D E R
1. This appeal by way of special leave arises out
of the following facts:-
At about 7:00p.m. on the 30th of October, 2001,
Gurbachan Singh – P.W. 1, was riding pillion on the
motor cycle being driven by his son Gurjeet Singh-
deceased. As the two reached near the Kichha railway
station about half a kilo metre away from Police
Station, Kichha, the four accused Jagdeep Singh and
Manjeet Singh armed with country-made weapons and
Harbans Singh and Jaswant Singh, the present
appellants, chased them in their Esteem Car bearing No.
HR 06-G 2165 and after overtaking the motor cycle came
in front thereof with the result that Gurjeet Singh had
CRL.A. No 1167 of 2007 REPORTABLE 2
to stop on the road side. The accused thereupon fired
gun shots at Gurjeet Singh killing him on the spot.
The incident was witnessed by Bhagat Singh, Deedar
Singh, Kuldeep Singh and Ashok Kumar and several other
persons. Gurbachan Singh rushed to Police Station
Kichha and recorded the First Information Report at
about 7:30p.m. in which bare details with regard to the
incident were given by him. P.W. 7 – Harish Mehra, the
SHO, of P.S. Kichha reached the place of incident and
made the necessary enquiries and sent the body for the
post mortem examination. On the completion of the
investigation, a charge under Section 302 of the Indian
Penal Code simplicitor was framed against the four
accused whereas a separate charge under Section 25 of
the Arms Act was framed against Jagdeep Singh and
Manjeet Singh, the two accused who had been armed with
a fire arm each had fired the fatal shots. As the
accused denied charges levelled against them they were
brought to trial.
2. The prosecution in support of its case examined
Gurbachan Singh – P.W. 1, the first informant, as one
of the eye witnesses and his nephew Deedar Singh – P.W.
2 as the second eye witness; Dr. S.K. Mishra – P.W. 4,
the doctor, who had performed the post mortem
CRL.A. No 1167 of 2007 REPORTABLE 3
examination on the body and P.W. 7 the Investigating
Officer, Harish Mehra. The prosecution case was then
put to the accused and the statement under Section 313
Cr.P.C. were duly recorded. They denied all
allegations levelled against them. The trial court
relying on the aforesaid ocular evidence as supported
by the medical evidence of Dr. S.K. Mishra, - P.W. 4,
held all the four accused Jagdeep Singh and Manjeet
Singh guilty of murder simplicitor under Section 302
whereas present appellants Harbans Singh and Jaswant
Singh were held guilty under Section 302/149 IPC and
sentenced accordingly. An appeal was thereafter taken
by all the four accused to the High Court. The High
Court dismissed the appeal by its judgment dated 15th
June, 2007.
3. We are told that special leave petitions were
subsequently filed in this Court. The Special Leave
Petition filed by Jagdeep Singh and Manjeet Singh was
dismissed by a simple order of dismissal whereas leave
was granted in the Special Leave Petition filed by
Harbans Singh and Jaswant Singh, the present
appellants.
4. We have heard the learned counsel for the
CRL.A. No 1167 of 2007 REPORTABLE 4
parties and gone through the record with their
assistance.
5. Several arguments have been raised by Mr. S.R.
Bajwa, the learned senior counsel for the appellants.
He has first pointed out the appellants had been roped
in under Section 301/149 of the IPC and as no charge
under Section 149 had been framed against them, their
conviction on that basis was wrong. He has also
pleaded that the statements of the accused recorded by
the trial court under Section 313 of the Code of
Criminal Procedure were defective and the material
circumstances which would have been relevant for
determining their culpability had not been put to them
invalidated their conviction. For this argument, Mr.
Bajwa has placed reliance on several judgments of this
Court. He has also further pointed out on facts, that
the FIR did not contain any details with regard to the
incident and the improvements made during the course of
the evidence in Court, could not, therefore, be relied
upon the more so as it was the admitted position that
the relations between the parties were strained on
account of a dispute pertaining to a petrol pump. He
has also emphasised on the general tendency in such
matters (and where enmity is writ large) to cast the
CRL.A. No 1167 of 2007 REPORTABLE 5
net far and wide as there was absolutely no reason
whatsoever that the two appellants, being elders in the
family, would have accompanied the two young co-accused
to commit a murder for the purpose of sorting out what
was apparently a dispute relating to property.
6. Mr. A.P. Sahay the learned counsel for the
respondent-State has, however, controverted the
arguments made by Mr. Bajwa again on the basis of
several judgments of this Court and has emphasised that
a defective charge or statement under Section 313 of
the Cr.P.C. recorded by the trial could would not per
se vitiate the trial as an obligation was cast on the
accused to show that both these factors had led to
prejudice during the course of the trial. He has also
submitted that Section 465 of the Cr.P.C. specifically
provided that in determining the question of prejudice
the fact as to whether the objection had been raised at
the earliest possible stage, would be an extremely
relevant factor and as the appellants had for the first
time raised the question of prejudice in this Court,
the plea was not open to them. He has also pointed out
on facts that the FIR was not an encyclopedia of events
and that in the background that Gurbachan Singh had
seen the brutal murder of his young son, if some facts
CRL.A. No 1167 of 2007 REPORTABLE 6
had been left out, some latitude was to be given to him
on account of his unfortunate situation.
7. We have heard the learned counsel for the
parties and considered the arguments advanced by them
and have perused the evidence on record. We do find
that the charge framed against the four accused
(including the two appellants) as also the statements
under Section 313 of the Cr.P.C. recorded by the trial
court with regard to the circumstances that had been
found against them during the course of the trial have
not been framed or recorded in the manner required by
law but this factor by itself would not entirely
determine the matter in the light of the fact that the
appellants have not taken an objection regarding
prejudice at the earliest stage and that no prejudice
has in fact been shown, as they were fully aware of the
case against them.
8. We, however, feel that the appellants are
entitled to relief in the facts of the case. We
observe that the FIR is rather sketchy and gives no
details about the specific role of each of the accused.
When these questions were put to Gurbachan Singh in his
evidence in Court he stated that he had in fact given
CRL.A. No 1167 of 2007 REPORTABLE 7
all details to the police officer but he had neglected
to record them. Mr. Sahay's argument, therefore, that
Gurbachan Singh was puzzled on account of the incident
is not confirmed by Gurbachan Singh. Moreover, we are
also not unmindful of the fact that where enmity is
admitted (as in this case) and as some parleys had
taken place that very morning with regard to a
settlement and the ownership of the petrol pump, the
possibility that the appellants had been roped in
cannot be ignored the more so as all the accused were
closely related to each other. We notice that Jagdeep
Singh and Manjeet Singh, the two accused whose
conviction has become final upto this Court are the
sons of Harbans Singh and Jaswant Singh, appellants
herein respectively, whereas the appellants are
brothers-in-law interse. We also find that Deedar
Singh -P.W. 2 the other eye witness also did not give
any relevant details in his statement under Section 161
Cr.P.C. and he was repeatedly confronted with the
omissions in his deposition in Court.
9. We, therefore, remain uncertain about the
involvement of the appellants in the incident. They
are, accordingly, entitled to the benefit of the doubt.
CRL.A. No 1167 of 2007 REPORTABLE 8
10. We, accordingly, allow this appeal. The
appellants shall be set at liberty forthwith if not
required in any other case.
..................J [HARJIT SINGH BEDI]
..................J [DEEPAK VERMA]
NEW DELHI NOVEMBER 24, 2009.
CRL.A. No 1167 of 2007 REPORTABLE 9
PART-I
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1167 OF 2007
HARBANS SINGH & ANR. ..... APPELLANTS
VERSUS
STATE OF UTTARKHAND ..... RESPONDENT
O R D E R
We have heard the learned counsel for the parties. Vide our separate reasoned order, we have
allowed the appeal and set aside the conviction of the
appellants and ordered their acquittal.
It is stated by the learned counsel for the
appellants that the appellants are in jail. We direct
that they be set at liberty forthwith if not required
in connection with any other case.
The reasoned order to follow.
..................J [HARJIT SINGH BEDI]
..................J [DEEPAK VERMA]
NEW DELHI
CRL.A. No 1167 of 2007 REPORTABLE 10
NOVEMBER 24, 2009.