SUKHPAL SINGH KHAIRA vs. THE STATE OF PUNJAB

Full Judgment Text

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.885 OF 2019 Sukhpal Singh Khaira .…Appellant(s) Versus The State of Punjab …. Respondent(s) WITH SLP (CRL.) No. 6960/2021, CRL. APPEAL No.886/2019 & SLP (CRL.) No. 5933/2019 J U D G M E N T A.S. Bopanna, J. 1. In the above appeal, the order dated 17.11.2017 passed by the High Court of Punjab and Haryana in Criminal Revision No.4070 of 2017 and Criminal Revision No.4113 of 2017 are assailed. Through the said order, the High Court has dismissed the Criminal Revision Petitions Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.12.05 17:14:05 IST Reason: and upheld the order dated 31.10.2017 passed by the Trial Page 1 of 45

Court summoning the appellant as an additional accused
by exercising the power under Section 319 of the Criminal
Procedure Code, 1973 (‘CrPC’ for short). For the purpose
of narration of facts the case in Criminal Appeal No.885 of
2019 is noted.
2. The position which led to the appellant being
summoned is that on 05.03.2015 a First Information	First Information
Report

against 11 accused for the offence under Sections 21, 24,
25, 27, 28, 29 and 30 of Narcotic Drugs and Psychotropic
Substance Act, 1985 (‘NDPS’ for short), Section 25-A of
Arms Act and Section 66 of the Information Technology
Act, 2000 (‘IT Act’ for short). In the charge sheet dated
06.09.2015, 10 accused were summoned and put to trial
in Sessions Case No. 289 of 2015. Though the second
charge sheet was filed by the police, the same did not name
the appellant herein as an accused.
3. In the trial conducted before the learned Sessions	In the trial conducted before the learned Sessions
Judge also, initially the name of the appellant was not

mentioned by the witnesses. Aft

Page 2 of 45

evidence, the prosecution filed an application dated
31.07.2017 under Section 311 of CrPC for recalling PW-4
and PW-5, which was allowed. In the further examination
of the said recalled witnesses, they named the appellant
herein. The prosecution thereafter filed an application on
21.09.2017 invoking Section 319 of CrPC in the said
Sessions Case No.289 of 2015 for summoning additional 5
accused, including the appellant herein. The summoning	herein. The summoning
of additional accused

tendered by PW-4, PW-5 and PW-13.
4. It is to be noted that out of the 11 accused, the
proceedings in Sessions Case No.289 of 2015 were against
the 10 accused and since one of the accused was not	not
available, t

and was subsequently numbered as Sessions Case No.217 of 2019 on 03.09.2019. In that background, it is seen that as on the date when the application under Section 319 CrPC was filed on 21.09.2017, the only proceeding pending was Sessions Case No.289 of 2015. In that regard, in respect of the proceedings against the 10 accused, the Page 3 of 45

learned Sessions Judge pronounced the judgment on
31.10.2017 whereby one of the accused was acquitted,
while the remaining 9 accused were convicted and	and
sentence was imposed on 31.10.2017. The learned

Sessions Judge, also allowed the application filed under

Section 319 of CrPC on the same day i.e.,

summoned the appellant to face trial. It is in that backdrop
the appellant assailed the order dated 31.10.2017
summoning him to face trial, since according to him such
order is not sustainable in law as the same was not passed
in a proceeding pending before the learned Sessions Court
as at the stage when the power to summon was exercised
by learned Sessions Judge, the judgment of conviction and	the judgment of conviction and
sentence had already been passed earlier on 31.10.2017.

The said order assailed in Revision Petition No.4070 and

4113 of 2017 was dismissed by the High Court, wh

led to the present proceedings.
5. The instant petition was heard before a bench	was heard before a bench
consisting of two Hon’ble Judges of this Court on

10.05.2019 wherein,

Page 4 of 45

summoning order, the decisions of this Court in the case
of Shashikant Singh vs. Tarkeshwar Singh (2002) 5
SCC 738 and the decision in the case of Hardeep Singh
vs. State of Punjab (2014) 3 SCC 92 rendered in the
context of the power exercisable under Section 319 of CrPC
were	Bench of two Hon’ble

Judges of this Court was of the opinion that the question with regard to the actual stage at which the trial is said to have concluded is required to be authoritatively considered since the power under Section 319 of CrPC is extraordinary in nature. 6. In that view, the following substantial questions of law were raised for further consideration and the matters were placed before Hon’ble the Chief Justice of India for constitution of a Bench of appropriate strength to consider the questions raised. Hon’ble the Chief Justice has accordingly constituted this Bench to consider the questions raised, which read as hereunder: - “I. Whether the trial court has the power under Section 319 of CrPC for summoning additional accused when the trial with respect to other co- accused has ended and the judgment of conviction Page 5 of 45 rendered on the same date before pronouncing the summoning order? II. Whether the trial court has the power under Section 319 of the CrPC for summoning additional accused when the trial in respect of certain other absconding accused (whose presence is subsequently secured) is ongoing/pending, having been bifurcated from the main trial? III. What are the guidelines that the competent court must follow while exercising power under Section 319 CrPC?”

7. In order to answer the above questions, we have
heard Shri P.S. Patwalia, learned senior counsel for the
appellant and also Shri Puneet Singh Bindra, learned
counsel who appeared on behalf of the appellant in the	in the
tagged matter. S

has assisted this Court as Amicus Curiae. Shri Vinod Ghai,
Advocate General appeared for the State of Punjab while
Shri A.K. Prasad, learned Additional Advocate General	Additional Advocate General
appeared

Solicitor General has appeared for the Union of India since a case is said to have also been registered against the appellant under the Prevention of Money Laundering Act, 2002. We have also heard Shri Ashish Dixit, learned Page 6 of 45 counsel who appeared for the Intervener-Prosecutors Association.

8. The gist of the contention put forth by Shri P.S.
Patwalia, learned Senior Counsel is as hereunder: -
Order summoning a person (appellant herein) as an
accused under Section 319 of CrPC was passed at a stage
when the trial had already concluded and even judgment
and order on sentence had been pronounced. It is
contended that the said order is, therefore in violation of
Section 319 of CrPC and Hardeep Singh (supra), wherein
in Para 47 it was held that power has to be exercised before
pronouncement of judgment. It can only be exercised
during the pendency of the trial, which is a stage anterior
to the date of pronouncement of judgment. In fact this is	nt. In fact this is
also consistent with Section 353(1) of CrPC, which states

that after perusal of the evidence, t

pronounced after termination of trial, and therefore, Section 319 of CrPC mandates that the power can be exercised only during trial and it follows that once trial is Page 7 of 45

concluded and judgment is pronounced, the Court cannot
exercise power under Section 319 of CrPC at that stage.
Contending that it can be simultaneous is also
equally violative of Section 319 of CrPC and the law laid	9 of CrPC and the law laid
down is clear that it has to be done before judgment. In a

nutshell, if an accused is to be su

when the trial is alive. The moment trial is concluded and
the matter is kept for judgment, then the stage for
exercising power under Section 319 of CrPC goes and the
Court thereafter becomes functus officio. When the trial is	ficio. When the trial is
pending, the Court can add an accused under Section 319

of CrP

is pronounced, then no proceedings remain before the
Court. When the Court pronounces the judgment
acquitting or convicting the accused, thereafter, no	used, thereafter, no
proceedings which commenced with the filing of the

original charge sheet remain pending. It i

that it is not a mere procedural violation, rather, substantive violation since the power is circumscribed by Page 8 of 45

the stage during which it can be exercised, i.e.
inquiry/trial.
9. The gist of the contentions urged by Shri S.
Nagamuthu, learned Amicus Curiae is as follows:-
Before taking cognizance under Section 190 of CrPC
and after pronouncement of judgment, Court has no power
under Section 319 of CrPC and in view of Hardeep Singh	h
(supra) the trial court does not have the power for

summoning additional accused when trial with respect to

other co-accused has ended and j

has been rendered on the same date. In Sessions Trial,
accused can be acquitted by an order of acquittal and if
accused is acquitted either under Section 232 or 235 of	5 of
CrPC,

proceeding gets terminated. While, if the accused is
convicted, proceeding still continues because he is to be	because he is to be
heard on sentence and he is entitled to lead evidence at

that stage. Therefore, when accused is convicted, trial is

terminated after sentence is passed. Section 353 of Cr

should be understood in this background and so, it cannot Page 9 of 45

be argued that after arguments are heard, trial gets
terminated.
Evidence which have been brought on record during
inquiry/trial including evidence collected during
investigation such as FIR, Section 161, Section 164	Section 161, Section 164
statements, cannot be treated as evidence for the purpose

of Section 319 of CrP

the evidence recorded in a separate trial held against the
other accused cannot be considered as evidence in the
present case. But, in the split up case (bifurcated) where
there is a separate trial, and during the course of that trial,
if any evidence comes on record against a person who is
not already an accused, based on that evidence alone, he
can be arrayed as an accused under Section 319 of CrPC.	19 of CrPC.
When a person is summoned as an

is the discretion of the Court whether to charge and try two
or more persons together in the same trial.
As per Section 319(4) of CrPC, as against the newly	rPC, as against the newly
added accused, trial should be a fresh trial. However, if

there is joint trial, fr

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all the accused including the existing accused. In such an
event, evidence already recorded is no evidence against the
added accused in view of Section 273 of CrPC. In a case,
there cannot be two sets of evidence, one against the
existing accused and the other against the added accused.
As a consequence, evidence already recorded is no evidence
against any accused including the existing accused. Fresh
trial is to be conducted.
10. The gist of the contentions put forth by Shri Vinod
Ghai, learned Advocate General for the State of Punjab is
as follows:-
The intent behind the legislature in introducing	The intent behind the legislature in introducing
Section 319 of CrPC

scot-free and to bring home the guilt of actual accused. It
is in this context that the Courts have been empowered to
summon any person, who appears to have committed an
offence, for which the already charge-sheeted accused are
facing trial. Giving a narrow interpretation to such a	g trial. Giving a narrow interpretation to such a
provision

circumvent the very purpose of this power and would only Page 11 of 45

result in travesty of justice. It is with the said object in mind
that a constructive and purposive interpretation should be
adopted which advances the cause of justice and does not
dilute the intention of the statute conferring powers on the
Court to carry out the above-mentioned avowed object and
purpose to try the person to the satisfaction of the Court
as an accused in the commission of the offence that is the
subject matter of the trial.
Section 319(1) of CrPC explains as to who/which type
of person can be summoned as an additional accused to
face trial. The word “could be tried together with other
accused” has been used to identify the person who can be
summoned and tried as an additional accused. Conclusion	ed. Conclusion
of main trial during pendency of revision/appeal before the

Higher Courts against Section 319 of CrPC or

make the order inoperative/ineffective merely because the	r inoperative/ineffective merely because the
trial in

The Court has exercised the power under Section 319 of CrPC for summoning additional accused when the trial in respect of other absconding accused is ongoing/pending Page 12 of 45

having been bifurcated from the main trial. The trial qua	trial. The trial qua
accused who were earlier absconding, is pending and some

evidence has come which necessitates the summoning of

additional accused by the Court. When application under

Section 319 of CrPC is decided simu

day when trial is concluded, then the Court below does not become functus officio and is competent to exercise power under Section 319 of CrPC in view of Section 354 of CrPC which expressly provides that an order on quantum of sentence is an integral part of the judgment and any judgment of conviction without such order would be referred as incomplete. 11. The gist of the contention put forth by Shri A.K. Prasad, learned Additional Advocate General for the State of U.P. is essentially in the same line as contended by the learned Advocate General for the respondent-State of Punjab. Insofar as the aspect relating to the power that could be exercised under Section 319 of CrPC, with the connotation of such power being exercised before completion of trial it was contended by the learned counsel Page 13 of 45

that the trial does not conclude with the pronouncement	the trial does not conclude with the pronouncement
of conviction, since sentence also being a part of the

judgment. The court becomes functus officio only after the

sentence is imposed. It is contended that it will have to be

held that the power can be exercised till the sentence is

pronounced, which is the point at which the judgment is

complete in all respects and trial gets concluded.

12. Shri S.V. Raju, learned Additional Solicitor General	learned Additional Solicitor General
though argued in similar lines as put forth by the learned

Advocate General and Additional Advocate General for the

respective States, he, in fact, went a

contend that the power under Section 319 of CrPC can be	CrPC can be
invoked at any stage even after the sentence is p

since the involvement of an accused may come to light at a later stage and in that circumstance if the recommendation of the Law Commission to bring in the provision is kept in view, the only objective is that no accused should go scot-free and therefore steps can be taken at any stage to bring the accused to book. Shri Ashish Dixit, the learned counsel for the intervenor has Page 14 of 45 complemented the arguments on behalf of States by putting forth similar contentions.

13. In the background of the rival contentions, in order	the background of the rival contentions, in order
to determine the question referred to us, it would be

appropriate for us to at the outset, take note of the

provision as contained in Section 319 of CrPC, w

as hereunder: -

“31	9. Power to proceed against other persons
appearing to be guilty of offence. — (1) Where, in
the course of any inquiry into, or trial of, an offence, it
appears from the evidence that any person not being
the accused has committed any offence for which such
person could be tried together with the accused, the
Court may proceed against such person for the offence
which he appears to have committed.
(2) Where such person is not attending the Court, he
may be arrested or summoned, as the circumstances
of the case may require, for the purpose aforesaid.
(3) Any person attending the Court, although not
under arrest or upon a summons, may be detained by
such Court for the purpose of the inquiry into, or trial
of, the offence which he appears to have committed.
(4) Where the Court proceeds against any person
under sub-section (1), then—
		(a) the proceedings in respect of such person
		shall be commenced afresh, and witnesses
		re-heard;
		(b) subject to the provisions of clause (a), the
		case may proceed as if such person had
		been an accused person when the Court
		took cognizance of the offence upon which
		the inquiry or trial was commenced.”

clear that the power bestowed on the Court is to the effect Page 15 of 45 that in the course of an inquiry into, or trial of an offence, based on the evidence tendered before the Court, if it appears to the Court that such evidence points to any person other than the accused who are being tried before the Court to have committed any offence and such accused has been excluded in the charge sheet or in the process of

trial till such time could still be summoned and tried
together with the accused for the offence which appears to
have been committed by such persons summoned as	persons summoned as
additional

15. In that regard, the object of incorporating the	of incorporating the
provision in the CrPC and bestowing suc

Court was based on the recommendation made by the Law
Commission of India in its Forty-First Report to which all	which all
the learned senior counsel have made extensive reference,

read

	24.80. It happens sometimes, though not very often,
	that a Magistrate hearing a case against certain
	accused finds from the evidence that some person,
	other than the accused before him, is also concerned
	in that very offence or in a connected offence. It is only
	proper that the Magistrate should have the power to
	call and join him in the proceedings. Section 351
	provides for such a situation, but only if that person
	happens to be attending the Court. He can then be

Page 16 of 45

detained and proceeded against. There is no express
provision in section 351 for summoning such a person
if he is not present in Court. Such a provision would
make section 351 fairly comprehensive, and we think
it proper to expressly provide for that situation.

24.	81. Section 351 assumes that the Magistrate
proceeding under it has the power of taking
cognizance of the new case. It does not, however, say
in what manner cognizance is taken by the Magistrate.
The modes of taking cognizance are mentioned in
section 190, and are, apparently, exhaustive. The
question is, whether against the newly added accused,
cognizance will be supposed to have been taken on the
Magistrate’s own information under section 190(1)(c),
or only in the manner in which cognizance was first
taken of the offence against the other accused. In
concrete terms, if the original case was instituted on a
police report, i.e. under section 190(1)(b), will
cognizance against the new accused be supposed to
have been taken in the same manner, or under section
190(1)(c)? The question is important, because the
methods of enquiry and trial in the two cases differ.
About the true position under the existing law, there
has been difference of opinion, and we think it should
be made clear. It seems to us that the main purpose
of this particular provision is, that the whole case
against all known suspects should be proceeded with
expeditiously, and convenience requires that
cognizance against the newly added accused should
be taken in the same manner as against the other
accused. We, therefore, propose to re-cast section 351
making it comprehensive and providing that there will
be no difference in the mode of taking cognizance if a
new person is added as an accused during the
proceedings. It is, of course, necessary (as is already
provided) that in such a situation the evidence must
be re-heard in the presence of the newly added
accused.

24.82 The offence for which the newly added accused
can be tried is not indicated in precise terms in the
section. Obviously, that offence should be connected
with the one for which the original accused is under
trial. To bring that out, a small verbal amendment is
recommended.

Page 17 of 45


16. In the above backdrop, the issue relating to the
power to be exercised under Section 319 of CrPC had		under Section 319 of CrPC had
arisen for detailed consideration in Hardeep Singh (supra)

wherein the scope, procedure and the stage at

power was to be exercised was considered and summarised
as follows:-
	12. Section 319 CrPC springs out of the doctrine judex
	damnatur cum nocens absolvitur (Judge is
	condemned when guilty is acquitted) and this doctrine
	must be used as a beacon light while explaining the
	ambit and the spirit underlying the enactment of
	Section 319 CrPC.

	13. It is the duty of the court to do justice by
	punishing the real culprit. Where the investigating
	agency for any reason does not array one of the real
	culprits as an accused, the court is not powerless in
	calling the said accused to face trial. The question
	remains under what circumstances and at what stage
	should the court exercise its power as contemplated
	in Section 319 CrPC?

	15. It would be necessary to put on record that the
	power conferred under Section 319 CrPC is only on
	the court. This has to be understood in the context
	that Section 319 CrPC empowers only the court to
	proceed against such person. The word “court” in our
	hierarchy of criminal courts has been defined under
	Section 6 CrPC, which includes the Courts of Session,
	Judicial Magistrates, Metropolitan Magistrates as well
	as Executive Magistrates. The Court of Session is
	defined in Section 9 CrPC and the Courts of the
	Judicial Magistrates have been defined under Section
	11 thereof. The Courts of the Metropolitan Magistrates
	have been defined under Section 16 CrPC. The courts
	which can try offences committed under the Penal
	Code, 1860 or any offence under any other law, have

Page 18 of 45

been specified under Section 26 CrPC read with the
First Schedule. The Explanatory Note (2) under the
heading of “Classification of offences” under the First
Schedule specifies the expression “Magistrate of First
Class” and “any Magistrate” to include Metropolitan
Magistrates who are empowered to try the offences
under the said Schedule but excludes Executive
Magistrates.

40. Even the word “course” occurring in Section 319
CrPC, clearly indicates that the power can be
exercised only during the period when the inquiry has
been commenced and is going on or the trial which
has commenced and is going on. It covers the entire
wide range of the process of the pre-trial and the trial
stage. The word “course” therefore, allows the court to
invoke this power to proceed against any person from
the initial stage of inquiry up to the stage of the
conclusion of the trial. The court does not become
functus officio even if cognizance is taken so far as it
is looking into the material qua any other person who
is not an accused. The word “course” ordinarily
conveys a meaning of a continuous progress from one
point to the next in time and conveys the idea of a
period of time : duration and not a fixed point of time.

42. To say that powers under Section 319 CrPC can
be exercised only during trial would be reducing the
impact of the word “inquiry” by the court. It is a settled
principle of law that an interpretation which leads to
the conclusion that a word used by the legislature is
redundant, should be avoided as the presumption is
that the legislature has deliberately and consciously
used the words for carrying out the purpose of the Act.
The legal maxim a verbis legis non est
recedendum which means, “from the words of law,
there must be no departure” has to be kept in mind.

47.	Since after the filing of the charge-sheet, the
court reaches the stage of inquiry and as soon as
the court frames the charges, the trial commences,
and therefore, the power under Section 319(1)
CrPC can be exercised at any time after the charge-
sheet is filed and before the pronouncement of
judgment, except during the stage of Sections
207/208 CrPC, committal, etc. which is only a pre-

Page 19 of 45

	trial stage, intended to put the process into
	motion.	This stage cannot be said to be a judicial step
	in the true sense for it only requires an application of
	mind rather than a judicial application of mind. At this
	pre-trial stage, the Magistrate is required to perform
	acts in the nature of administrative work rather than
	judicial such as ensuring compliance with Sections
	207 and 208 CrPC, and committing the matter if it is
	exclusively triable by the Sessions Court. Therefore, it
	would be legitimate for us to conclude that the
	Magistrate at the stage of Sections 207 to 209 CrPC is
	forbidden, by express provision of Section 319 CrPC,
	to apply his mind to the merits of the case and
	determine as to whether any accused needs to be
	added or subtracted to face trial before the Court of
	Session.

	57. Thus, the application of the provisions of Section
	319 CrPC, at the stage of inquiry is to be understood
	in its correct perspective.		The power under Section
	319 CrPC can be exercised only on the basis of the
	evidence adduced before the court during a trial.
	So far as its application during the course of inquiry
	is concerned, it remains limited as referred to
	hereinabove, adding a person as an accused, whose
	name has been mentioned in Column 2 of the charge-
	sheet or any other person who might be an
	accomplice.
				(emphasis supplied)

17. In view of the reference contained in the order
passed by the Bench consisting of two Hon’ble Judges

seeking clarity in the matter due to the view taken by

another Bench of two Hon’ble Judges in Shashikant

Singh (supra) where, purportedly the summoned accused

was proceeded against after the judgment was passed

against the accused who were originally charged, it

Page 20 of 45 necessary to take note of the situation that had arisen therein and the conclusion reached in that case. It is noted that in a case under Section 302/34 of IPC wherein Shivakant Singh, the brother of Shashikant Singh (supra) was murdered, the trial proceeded against one Chandra Shekar Singh. When the evidence was recorded it was found that Tarkeshwar Singh and two others had also committed the offence of murder of Shivakant Singh. The learned Additional Sessions Judge by order dated 07.04.2001 exercised the power under Section 319 of CrPC and ordered to issue a warrant of arrest so that they may be tried together with Chandra Shekar Singh, the accused against whom the trial was proceeding. The said order dated 07.04.2001 summoning the accused came to be assailed by Tarkeshwar Singh before the High Court in Criminal Revision No.269 of 2001. During the pendency of the said Revision Petition before the High Court the learned Additional Sessions Judge concluded the pending trial against the originally charged accused Chander Shekar Singh and convicted him by the judgment dated Page 21 of 45

16.07.2001. The question which therefore arose in that
context was as to whether the trial in the case in which
additional accused were summoned under Section 319 of
CrPC including Tarkeshwar Singh can proceed in view of
the phrase “could be tried together with the accused”
contained in Section 319(1) of CrPC after the trial against
other accused had concluded with the order of conviction.
18. In that context the Bench of two Hon’ble Judges	the Bench of two Hon’ble Judges
which allowed the trial to proceed against the summoned

accused,

“ 9. The intention of the provision here is that where in the course of any enquiry into, or trial of, an offence, it appears to the court from the evidence that any person not being the accused has committed any offence, the court may proceed against him for the offence which he appears to have committed. At that stage, the court would consider that such a person could be tried together with the accused who is already before the court facing the trial. The safeguard provided in respect of such person is that, the proceedings right from the beginning have mandatorily to be commenced afresh and the witnesses reheard. In short, there has to be a de novo trial against him. The provision of de novo trial is mandatory. It vitally affects the rights of a person so brought before the court. It would not be sufficient to only tender the witnesses for the cross-examination of such a person. They have to be examined afresh. Fresh examination-in-chief and not only their presentation for the purpose of the cross- examination of the newly added accused is the mandate of Section 319(4). The words “could be Page 22 of 45

tried together with the accused” in Section 319(1),
appear to be only directory. “Could be” cannot
under these circumstances be held to be “must be”.
The provision cannot be interpreted to mean that
since the trial in respect of a person who was before
the court has concluded with the result that the
newly added person cannot be tried together with
the accused who was before the court when order
under Section 319(1) was passed, the order would
become ineffective and inoperative, nullifying the
opinion earlier formed by the court on the basis of
the evidence before it that the newly added person
appears to have committed the offence resulting in
an order for his being brought before the court.”
(emphasis supplied)

	19. Thus, to put the matter in perspective, a perusal of	s, to put the matter in perspective, a perusal of
	the recommendation of the Law Commission would

	indicate the intention that an accused who is not charge

	sheeted but if is found to be i		-
	same before the conclusion of trial so as to try such
	accused by summoning and being proceeded along with
	the other accused. In Shashikant Singh (supra), a Bench
	of two Hon’ble Judges, on holding that the joint trial is not
	a must has held the requirement as contained in Section
	319(1) of CrPC as only directory, and as such the judgment
	of conviction dated 16.07.2001 against the charge-sheeted

Page 23 of 45

accused was considered not to be an impediment for the
court to proceed against the accused who was added by
the summoning order dated 07.04.2001, which in any
case was prior to the conclusion of the trial which in our	which in our
view satisfies the requirement since the summoning order

was before the judgment.

(supra) also the power of the Court under Section 319 of	under Section 319 of
CrPC

that such power is available to be exercised at any time
before the pronouncement of judgment. Therefore, there
is no conflict or diverse view in the said decisions insofar
as the exercise of power, the manner and the stage at	the manner and the stage at
which power is to be exercised.

of ironing the crease is required to explain the connotation
of the phrase “could be tried together with the accused”
appearing in sub-section (1) read with the requirement in
sub-section 4(a) to Section 319 of CrPC and to understand	to Section 319 of CrPC and to understand
the true purport of exercising the		as per the phrase

“before the pronouncement of judgment”. Page 24 of 45

20. A close perusal of Section 319 of CrPC indicates that
the power bestowed on the court to summon any person
who is not an accused in the case is, when in the course	is, when in the course
of the trial it appears from the evidence that such person

has a role in committing the offence. Therefore, it would

be open for the Court to summon such a person so that he

could be tried together with the accused and such power

is exclusively of the Court. Obviously, when such power

is to summon the additional accused and try such a

person with the already charged accused against whom

the trial is proceeding, it

the conclusion of trial. The connotation ‘conclusion of
trial’ in the present case cannot be reckoned as the stage
till the evidence is recorded, but, is to be understood as	the evidence is recorded, but, is to be understood as
the stage before pronouncement of th

already held in Hardeep Singh (supra) since on judgment
being pronounced the trial comes to a conclusion since	since
until such time the accused is being tried by the Court.

21 . In that context, the rival contentions are to be analysed to arrive at the conclusion as to which is the Page 25 of 45 stage at which it can be said that the trial has concluded. Is it at the stage when the judgment is pronounced and

the conviction is ordered or is it when the sentence is
imposed and the trial is complete in all respects? In order
to arrive at a conclusion on this aspect the provision in the	a conclusion on this aspect the provision in the
code relating to ju

Chapter XVIII regulating the trial before a Court of Session the procedure to be adopted and the conclusion of trial is indicated. What is relevant for our purpose is Section 232 and 235 of CrPC which read as hereunder:-

“232. Acquittal.
prosecution, examining the accused and hearing the
prosecution and the defence on the point, the Judge
considers that there is no evidence that the accused
committed the offence, the Judge shall record an order
of acquittal.”

“235. Judgment of acquittal or conviction.—(1)
After hearing arguments and points of law (if any), the
Judge shall give a judgment in the case.
(2) If		the accused is convicted, the Judge shall, unless
he proceeds in accordance with the provisions of
section 360, hear the accused on the question of
sentence, and then pass sentence on him according to
law	.”

Further Chapter XXVII deals with regard to judgment as contained in Section 353 of CrPC, while Section 354 Page 26 of 45 of CrPC relates to the language and contents of the judgment. They read as hereunder:-

“353. Judgment.—	(1) The judgment in every trial in
any Criminal Court or original jurisdiction shall be
pronounced in open Court by the presiding officer
immediately after the termination of the trial or at
some subsequent time of which notice shall be given
to the parties or their pleaders,—

(a) by delivering the whole of the judgment; or (b) by reading out the whole of the judgment; or (c) by reading out the operative part of the judgment and explaining the substance of the judgment in a language which is understood by the accused or his pleader. (2) Where the judgment is delivered under clause (a) of sub-section (1), the presiding officer shall cause it to be taken down in short-hand, sign the transcript and every page thereof as soon as it is made ready, and write on it the date of the delivery of the judgment in open Court. (3) Where the judgment or the operative part thereof is read out under clause (b) or clause (c) of sub-section (1), as the case may be, it shall be dated and signed by the presiding officer in open Court, and if it is not written with his own hand, every page of the judgment shall be signed by him. (4) Where the judgment is pronounced in the manner specified in clause (c) of sub-section (1), the whole judgment or a copy thereof shall be immediately made available for the perusal of the parties or their pleaders free of cost. (5) If the accused is in custody, he shall be brought up to hear the judgment pronounced. (6) If the accused is not in custody, he shall be required by the Court to attend to hear the judgment pronounced, except where his personal attendance during the trial has been dispensed with and the sentence is one of fine only or he is acquitted: Page 27 of 45

Provided that, where there are more accused than one,
and one or more of them do not attend the Court on
the date on which the judgment is to be pronounced,
the presiding officer may, in order to avoid undue
delay in the disposal of the case, pronounce the
judgment notwithstanding their absence.
(7) No judgment delivered by any Criminal Court shall
be deemed to be invalid by reason only of the absence
of any party or his pleader on the day or from the place
notified for the delivery thereof, or of any omission to
serve, or defect in serving, on the parties or their
pleaders, or any of them, the notice of such day and
place.
(8) Nothing in this section shall be construed to limit
in any way the extent of the provisions of section 465.”		5.”

“354. Language and contents of judgment.	—(1)
Except as otherwise expressly provided by this Code,
every judgment referred to in section 353,—

(a) shall be written in the language of the Court; (b) shall contain the point or points for determination, the decision thereon and the reasons for the decision; (c) shall specify the offence (if any) of which, and the section of the Indian Penal Code (45 of 1860) or other law under which, the accused is convicted, and the punishment to which he is sentenced; (d) if it be a judgment of acquittal, shall state the offence of which the accused is acquitted and direct that he be set at liberty. (2) When the conviction is under the Indian Penal Code (45 of 1860) and it is doubtful under which of two sections, or under which of two parts of the same section, of that Code the offence falls, the Court shall distinctly express the same, and pass judgment in the alternative. Page 28 of 45

(3) When the conviction is for an offence punishable
with death or, in the alternative, with imprisonment
for life or imprisonment for a term of years, the
judgment shall state the reasons for the sentence
awarded, and, in the case of sentence of death, the
special reasons for such sentence.
(4) When the conviction is for an offence punishable
with imprisonment for a term of one year or more, but
the Court imposes a sentence of imprisonment for a
term of less than three months, it shall record its
reasons for awarding such sentence, unless the
sentence is one of imprisonment till the rising of the
Court or unless the case was tried summarily under
the provisions of this Code.
(5) When any person is sentenced to death, the
sentence shall direct that he be hanged by the neck
till he is dead.
(6) Every order under section 117 or sub-section (2) of
section 138 and every final order made under section
125, section 145 or section 147 shall contain the point
or points for determination, the decision thereon and
the reasons for the decisi	on.”

22. From a perusal of the provisions extracted above, it	ve, it
is seen that if the Sessions Court while analysing the

evidence recorded finds that there is no evidence to hold

the accused for having committed the offence, the judge is

required to record an order of acquittal. In t

is nothing further to be done by the learned Judge and therefore the trial concludes at that stage. In such cases where it arises under Section 232 of CrPC and an order of acquittal is recorded and when there are more than one Page 29 of 45 accused or the sole accused, have/has been acquitted, in such cases, that being the end of the trial by drawing the curtain, the power of the court to summon an accused based on the evidence as contemplated under Section 319 of CrPC will have to be invoked and exercised before pronouncement of judgment of acquittal. There shall be application of mind also, as to whether separate trial or joint trial is to be held while trying him afresh. After such order it will be open to pronounce the judgment of acquittal of the accused who was tried earlier. 23. However, if the learned Judge arrives at the conclusion that the accused is to be convicted, the conviction shall be ordered through the judgment as contemplated under Section 235 of CrPC. Sub-section (2) thereto provides that if the learned Judge does not proceed to give the benefit to the accused of being released on probation under Section 360 of CrPC, the learned Judge shall hear the accused on the question of sentence and then impose a sentence on him according to law. Therefore it is seen that Section 235 of CrPC, is divided into two Page 30 of 45

parts, firstly to record the conviction and if the conviction

is recorded the sentence is to be imposed only after

providing an opportunity of being heard. While hearing on

sentence if it is found that the accused was previously

convicted and if the accused does not admit the same, the

learned Judge is required to record a finding on that
aspect as contemplated under Section 236 of CrPC.
Further, Section 353 of CrPC provides for the manner in
which the judgment is required to be pronounced and
Section 354 of CrPC refers to the language and contents of
the judgment. Sub-section 1(c) and sub-section (2) to (6)	ection 1(c) and sub-section (2) to (6)
to Section 354 CrPC indicate that even after the conviction

is ordered, the

followed by the learned Judge to impose the sentence and the reason for the severity of the punishment which shows that it is a continuation of the process requiring the learned Judge to apply her/his mind to the evidence available on record to assess the nature of involvement in committing the offence, gravity of the same and impose the sentence, unlike in a civil proceeding where drawing up Page 31 of 45 the decree is a ministerial act though based on the judgment.

24. The above aspects would indicate that even after the
pronouncement of the judgment of conviction, the trial is	f the judgment of conviction, the trial is
not complete since the learned Sessions Judge is required

to apply her/his mind to the evidence which is available

on record to determine the gravity of the charge for which

the accused is found guilty; the role of the particular

accused when there is more than one accused involved in

an offence and in that light, to award an appropriate

sentence. Therefore, it cannot be said that the trial is

co		judgment of

conviction alone, though it may be so in the case of

acquittal as contemplated under Section 232 of CrPC,
since in that case there is nothing further to be done by
the learned Judge except to record an order of acquittal	except to record an order of acquittal
which results in conclusion of trial.

25. In this regard, it would be apposite to refer to the decision in Rama Narang vs. Ramesh Narang and Page 32 of 45 Others (1995) 2 SCC 513 wherein a bench consisting of three Hon’ble Judges has held as hereunder:-

“12.	Chapter XVIII relates to trial before a Court of
Session. Sections 225 to 227 relate to the stage prior
to the framing of charge. Section 228 provides for the
framing of charge against the accused person. If after
the charge is framed the accused pleads guilty,
Section 229 provides that the Judge shall record the
plea and may, in his discretion, convict him thereon.
However, if he does not enter a plea of guilty, Sections
230 and 231 provide for leading of prosecution
evidence. If, on the completion of the prosecution
evidence and examination of the accused, the Judge
considers that there is no evidence that the accused
committed the offence with which he is charged, the
Judge shall record an order of acquittal. If the Judge
does not record an acquittal under Section 232, the
accused would have to be called upon to enter on his
defence as required by Section 233. After the evidence-
in-defence is completed and the arguments heard as
required by Section 234, Section 235 requires the
Judge to give a judgment in the case.		If the accused
is convicted, sub-section (2) of Section 235
requires that the Judge shall, unless he proceeds
in accordance with the provisions of Section 360,
hear the accused on the question of sentence and
then pass sentence on him according to law. It will
thus be seen that under the Code after the
conviction is recorded, Section 235(2) inter alia
provides that the Judge shall hear the accused on
the question of sentence and then pass sentence
on him according to law. The trial, therefore,
comes to an end only after the sentence is awarded
to the convicted person.

13. Chapter XXVII deals with judgment. Section 354 sets out the contents of judgment. It says that every judgment referred to in Section 353 shall, inter alia, specify the offence (if any) of which and the section of the Penal Code, 1860 or other law under which, the accused is convicted and the punishment to which he is sentenced. Thus a judgment is not complete unless Page 33 of 45

the punishment to which the accused person is
sentenced is set out therein. Section 356 refers to the
making of an order for notifying address of previously
convicted offender. Section 357 refers to an order in
regard to the payment of compensation. Section 359
provides for an order in regard to the payment of costs
in non-cognizable cases and Section 360 refers to
release on probation of good conduct.	It will thus be
seen from the above provisions that after the court
records a conviction, the accused has to be heard
on the question of sentence and it is only after the
sentence is awarded that the judgment becomes
complete and can be appealed against under
Section 374 of the Code.”

	(emphasis supplied)

26. Similarly while considering the purport of what constitutes a judgment to provide finality to trial, a bench consisting of two Hon’ble Judges in Yakub Abdul Razak Memon vs. State of Maharashtra (2013) 13 SCC 1 has held as hereunder:-

“	106. It is clear that a conviction order is not a
“judgment” as contemplated under Section 353
and that a judgment is pronounced only after the
award of sentence.

113. It is also clear from the judgment that detailed submissions were made by the appellant (A-1) during the pre-sentence hearing and these submissions were considered and, accordingly, reasons have been recorded by the Designated Judge in Part 46 of the final judgment in compliance with the requirement of Section 235(2) and Section 353 of the Code. It is also relevant to mention that Section 354 makes it clear that “judgment” shall contain the punishment awarded to the accused. It is Page 34 of 45 therefore, complete only after the sentence is determined. ” (emphasis supplied)

27. Therefore, from a perusal of the provisions and	and
decisions of this Court,

the trial in a criminal prosecution if it ends in conviction,
a judgment is considered to be complete in all respects
only when the sentence is imposed on the convict, if the	if the
convict is not given the benefit of Section 360 of CrPC.

Similarly, in a case where there are more than one accused

and if one or more among them are acquitted and the

others are convicted, the trial would stand concluded as

against the accused who are acquitted and the trial will

have to be concluded against the convicted accused with

the imposition of sentence. When considered in the

context of Section 319 of CrPC, there would be no

dichotomy as argued, since what becomes relevant here is

only the decision to summon a new accused based on the

evidence available on record which would not prejudice the

existing accused since in any event they are convicted.

Page 35 of 45

28. In that view of the matter, if the Court finds from the	of the matter, if the Court finds from the
evidence recorded in the process of trial that any other

person is involved,

under Section 319 of CrPC can be exercised by passing an	by passing an
order to that effect b

judgment is complete in all respects bringing the trial to a	bringing the trial to a
conclusion.

to be kept in view is the requirement of sub-section (4) to

Section 319 of CrPC. From the said provision it is clear
that if the learned Sessions Judge exercises the power to
summon the additional accused, the proceedings in
respect of such person shall be commenced afresh and the
witnesses will have to be re-examined in the presence of	re-examined in the presence of
the additional accused. In		where the learned

Sessions Judge exercises the power under Section 319 of CrPC after recording the evidence of the witnesses or after pronouncing the judgment of conviction but before sentence being imposed, the very same evidence which is available on record cannot be used against the newly added accused in view of Section 273 of CrPC. As against Page 36 of 45 the accused who has been summoned subsequently a fresh trial is to be held. However while considering the application under Section 319 of CrPC, if the decision by the learned Sessions Judge is to summon the additional accused before passing the judgment of conviction or passing an order on sentence, the conclusion of the trial

by pronouncing the judgment is required to be withheld
and the application under Section 319 of CrPC is required
to be disposed of and only then the conclusion of the
judgment, either to convict the other accused who were	who were
before the Court and to sentence them can be proceeded

with. This is so since the power under Section 319 of CrPC

can b

passing the judgment of conviction and sentence.
29. Though Section 319 of CrPC provides that such person	CrPC provides that such person
summoned as per sub-section (1) thereto could be jointly

tried together with the other ac

power available to the Court under Section 223 of CrPC to hold a joint trial, it would also be open to the learned Sessions Judge at the point of considering the application Page 37 of 45

under Section 319 of CrPC and deciding to summon the
additional accused, to also take a decision as to whether a

joint tria	by

deferring the judgment being passed against the tried accused. If a conclusion is reached that the fresh trial to be conducted against the newly added accused could be separately tried, in such event it would be open for the learned Sessions Judge to order so and proceed to pass

the judgment and conclude the trial insofar as the accused
against whom it had originally proceeded and thereafter
proceed in the case of the newly added accused. However,
what is important is that the decision to summon an
additional accused either suo-moto by the Court or on an	by the Court or on an
application under Section 319 of CrPC shall in all

eventuality be considered and disposed of before the

judgment of conviction and sentence is pronounced, as

otherwise, the trial would get concluded and the Court will

get divested of the power under Section 319 of CrPC. Sinc

a power is available to the Court to decide as to whether a joint trial is required to be held or not, this Court was Page 38 of 45 justified in holding the phrase, “could be tried together with the accused” as contained in Section 319(1) of CrPC, to be directory as held in Shashikant Singh (supra) which in our opinion is the correct view. 30. One other aspect which is necessary to be clarified is that if the trial against the absconding accused is split up (bifurcated) and is pending, that by itself will not provide validity to an application filed under Section 319 of CrPC or the order of Court to summon an additional accused in the earlier main trial if such summoning order is made in the earlier concluded trial against the other accused. This is so, since such power is to be exercised by the Court based on the evidence recorded in that case pointing to the involvement of the accused who is sought to be summoned. If in the split up (bifurcated) case, on securing the presence of the absconding accused the trial is commenced and if in the evidence recorded therein it points to the involvement of any other person as contemplated in Section 319 of CrPC, such power to Page 39 of 45 summon the accused can certainly be invoked in the split up (bifurcated) case before conclusion of the trial therein. 31. In analysing the issue and making the above conclusion on all aspects, we are also persuaded by the view taken by this Court, among others, in the case of Rajendra Singh vs. State of U.P. and Another (2007) 7 SCC 378 wherein it is concluded with regard to the object of Section 319 of CrPC as hereunder:-

“20. The power under Section 319 of the Code is
conferred on the court to ensure that justice is done
to the society by bringing to book all those guilty of an
offence. One of the aims and purposes of the criminal
justice system is to maintain social order. It is
necessary in that context to ensure that no one who
appears to be guilty escapes a proper trial in relation
to that guilt. There is also a duty to render justice to
the victim of the offence. It is in recognition of this that
the Code has specifically conferred a power on the
court to proceed against others not arrayed as
accused in the circumstances set out by this section.
It is a salutary power enabling the discharge of a
court's obligation to the society to bring to book all
those guilty of a crime.

21. Exercise of power under Section 319 of the Code, in my view, is left to the court trying the offence based on the evidence that comes before it. The court must be satisfied of the condition precedent for the exercise of power under Section 319 of the Code. There is no reason to assume that a court trained in law would not exercise the power within the confines of the provision and decide whether it may proceed against such person or not. There is no rationale in fettering that power and the discretion, either by calling it Page 40 of 45

extraordinary or by stating that it will be exercised
only in exceptional circumstances. It is intended to be
used when the occasion envisaged by the section
arises.”

32. We have also kept in view the point by point analysis of the object and power to be exercised under Section 319 of CrPC, as has been indicated in para 34 of Manjit Singh vs. State of Haryana and Others (2021) SCC Online SC 632. 33. For all the reasons stated above, we answer the questions referred as hereunder:- “I. Whether the trial court has the power under Section 319 of CrPC for summoning additional accused when the trial with respect to other co- accused has ended and the judgment of conviction rendered on the same date before pronouncing the summoning order? The power under Section 319 of CrPC is to be invoked and exercised before the pronouncement of the order of sentence where there is a judgment of conviction of the accused. In the case of acquittal, the power should be exercised before the order of acquittal is pronounced. Hence, the summoning order has to precede the Page 41 of 45 conclusion of trial by imposition of sentence in the case of conviction. If the order is passed on the same day, it will have to be examined on the facts and circumstances of each case and if such summoning order is passed either after the order of acquittal or imposing sentence in the case of conviction, the same will not be sustainable. II. Whether the trial court has the power under Section 319 of the CrPC for summoning additional accused when the trial in respect of certain other absconding accused (whose presence is subsequently secured) is ongoing/pending, having been bifurcated from the main trial? The trial court has the power to summon additional accused when the trial is proceeded in respect of the absconding accused after securing his presence, subject to the evidence recorded in the split up (bifurcated) trial pointing to the involvement of the accused sought to be summoned. But the evidence recorded in the main concluded trial cannot be the basis of the summoning order if such power has not been exercised in the main trial till its conclusion. Page 42 of 45

based on evidence recorded
before	passing of the order

(iii) If the decision of the court is to exercise the power under Section 319 of CrPC and summon the accused, such summoning order shall be passed before proceeding further with the trial in the main case. (iv) If the summoning order of additional accused is passed, depending on the stage at which it is passed, the Court shall also apply its mind to the fact as to whether such summoned accused is to be tried along with the other accused or separately.

(v) If the decision is for joint trial, the					fresh	trial shall
be	commenced	only after securing the presence of
the summoned ac			cused.

Page 43 of 45 no impediment to pass the judgment of acquittal in the main case. (viii) If the power is not invoked or exercised in the main trial till its conclusion and if there is a split-up (bifurcated) case, the power under Section 319 of CrPC can be invoked or exercised only if there is evidence to that effect, pointing to the involvement of the additional accused to be summoned in the split up (bifurcated) trial. (ix) If, after arguments are heard and the case is reserved for judgment the occasion arises for the Court to invoke and exercise the power under Section 319 of CrPC, the appropriate course for the court is to set it down for re-hearing. (x) On setting it down for re-hearing, the above laid down procedure to decide about summoning; holding of joint trial or otherwise shall be decided and proceeded with accordingly. (xi) Even in such a case, at that stage, if the decision is to summon additional accused and hold a joint trial the trial shall be conducted afresh and de novo proceedings be held. (xii) If, in that circumstance, the decision is to hold a separate trial in case of the summoned accused as indicated earlier; (a) The main case may be decided by pronouncing the conviction and sentence and then proceed afresh against summoned accused. (b) In the case of acquittal the order shall be passed to that effect in the main case and then proceed afresh against summoned accused. 34. Having answered the questions referred, in the above manner, we direct the Registry to obtain orders from Hon’ble the Chief Justice and place before the Page 44 of 45 appropriate Bench to take a decision on the factual aspects arising in the case in the background of the legal position and contentions on merits. 35. Before parting, we place on record our appreciation for the assistance rendered by all the learned Senior Counsel/Counsel including Shri S. Nagamuthu, learned Senior Counsel who assisted the Court as an Amicus Curiae. …...……………………….J. (S. ABDUL NAZEER) …...……………………….J. (B.R. GAVAI)

…………………………….J.
(A.S. BOPANNA)


	..…...……………………….J.
	(V. RAMASUBRAMANIAN)



	…...……………………….J.
	(B.V. NAGARATHNA)


New Delhi,
December 05, 2022

Page 45 of 45