STATE OF HARYANA Vs SURJIT SINGH
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-000195-000195 / 2002
Diary number: 18238 / 2001
Advocates: T. V. GEORGE Vs
JAVED MAHMUD RAO
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 195 OF 2002
State of Haryana ….Appellant
Versus
Surjit Singh ….Respondent
J U D G M E N T
DR. ARIJIT PASAYAT, J.
1. Challenge in this appeal is to the order passed by a Division Bench of
the Punjab and Haryana High Court summarily dismissing the application
under Section 378(3) of the Code of Criminal Procedure, 1973 (in short
‘Code’). Respondent faced trial for alleged commission of offence
punishable under Sections 7 and 13(2) of the Prevention of Corruption Act,
1988 (in short the ‘Act’). The allegation was that the respondent-accused
demanded Rs. 1500/- by way of illegal gratification for recording mutation
on the basis of purchase made by the complainant by a registered sale-deed.
On conclusions of Trial Court in Sessions Case No.49 of 1996, learned
Special Judge, Jagadhri, held that the prosecution has succeeded in bringing
home the guilt of the accused for offence punishable under Section 7 of the
Act, but has failed to prove offence punishable under Section 13 of the Act.
Appellant moved the High Court in terms of Section 378(3) of the Code
questioning correctness of the conclusions in the judgment of the Trial
Court that the prosecution failed to prove offence punishable under Section
13 of the Act. As noted above, the High Court summarily dismissed the
application by observing as follows:
“Leave to appeal declined”
2. Though various points were urged in support of the appeal, primarily
it was contended that the manner of disposal of the application under
Section 378(3) of the Code is indefensible.
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3. Learned counsel for the respondent, on the other hand, supported the
impugned order.
4. Section 378 (3) of the Cr.P.C. deals with the power of the High Court
to grant leave in case of acquittal. Section 378 (1) and (3) of the Cr.P.C. as
it stood then, read as follows:
“378(1) Save as otherwise provided in sub- section (2) and subject to the provisions of sub-section (3) and (5), the State Government may, in any case, direct the Public Prosecutor to present an appeal to the High Court from an original or appellate order of acquittal passed by any Court other than a High Court or an order of acquittal passed by the Court of Session in revision.
xxx xxx xxx
(3) No appeal under sub-section (1) or sub-section (2) shall be entertained except with the leave of the High Court”.
5. The Trial Court was required to carefully appraise the entire evidence
and then come to a conclusion regarding applicability of a particular
provision. If the Trial Court was at lapse in this regard the High Court was
obliged to undertake such an exercise by entertaining the appeal. The High
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Court ought to have in such circumstances granted leave and thereafter as a
first court of appeal, analysed entire evidence on the record independently
and returned its findings objectively as regards guilt or otherwise of the
accused and applicability of a particular provision. It has failed to do so.
The questions involved were not trivial. The High Court has not given any
reasons for refusing to grant leave to file appeal against acquittal, and seems
to have been completely oblivious to the fact that by such refusal, a close
scrutiny of the order of acquittal, by the appellate forum, has been lost once
and for all. The manner in which appeal against acquittal has been dealt
with by the High Court leaves much to be desired. Reasons introduce clarity
in an order. On the plainest consideration of justice, the High Court ought to
have set forth its reasons, howsoever brief, in its order indicative of an
application of its mind, all the more when its order is amenable to further
avenue of challenge. The absence of reasons has rendered the High Court
order not sustainable. Similar view was expressed in State of U.P. v. Battan
and Ors (2001 (10) SCC 607). About two decades back in State of
Maharashtra v. Vithal Rao Pritirao Chawan (AIR 1982 SC 1215) the
desirability of a speaking order while dealing with an application for grant
of leave was highlighted. The requirement of indicating reasons in such
cases has been judicially recognized as imperative. The view was re-iterated
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in Jawahar Lal Singh v. Naresh Singh and Ors. (1987 (2) SCC 222).
Judicial discipline to abide by declaration of law by this Court, cannot be
forsaken, under any pretext by any authority or Court, be it even the Highest
Court in a State, oblivious to Article 141 of the Constitution of India, 1950
(in short the ‘Constitution’).
6. Even in respect of administrative orders Lord Denning M.R. in Breen
v. Amalgamated Engineering Union (1971 (1) All E.R. 1148) observed
“The giving of reasons is one of the fundamentals of good administration”.
In Alexander Machinery (Dudley) Ltd. v. Crabtree (1974 LCR 120) it was
observed: “Failure to give reasons amounts to denial of justice”. Reasons
are live links between the mind of the decision taker to the controversy in
question and the decision or conclusion arrived at”. Reasons substitute
subjectivity by objectivity. The emphasis on recording reasons is that if the
decision reveals the “inscrutable face of the sphinx”, it can, by its silence,
render it virtually impossible for the Courts to perform their appellate
function or exercise the power of judicial review in adjudging the validity of
the decision. Right to reason is an indispensable part of a sound judicial
system, reasons at least sufficient to indicate an application of mind to the
matter before Court. Another rationale is that the affected party can know
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why the decision has gone against him. One of the salutary requirements of
natural justice is spelling out reasons for the order made, in other words, a
speaking out. The “inscrutable face of a sphinx” is ordinarily incongruous
with a judicial or quasi-judicial performance.
7. These aspects were highlighted in State of Himachal Pradesh v.
Sardara Singh (Crl.A. @ SLP(Crl.) 4503 of 2006).
8. In view of the principles set out above, it would be appropriate to
direct the High Court to grant leave as grounds raised are not without
substance. We, however, make it clear that we have not expressed any
opinion on the merits of the case.
9. Appeal is allowed.
………….....................................J. (Dr. ARIJIT PASAYAT)
………….……….........................J. (Dr. MUKUNDAKAM SHARMA)
New Delhi, November 28, 2008
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