SURINDER SINGH vs. THE UNION TERRITORY OF CHANDIGARH

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 2373 OF 2010

JUDGMENT SURYA KANT, J.   Appellant–Surinder Singh has laid challenge to the judgement th dated 19  May 2010 of the High Court of Punjab & Haryana, whereby, th the order of his conviction and sentence dated 25  July 2006 passed by Learned Additional Sessions Judge, Chandigarh was confirmed. The Appellant has been convicted under Section 307 of the Indian Penal Code, 1860 (hereinafter ‘IPC’) and Section 27 of the Arms Act, 1959   (hereinafter,   ‘Arms   Act’),   and   sentenced   to   rigorous imprisonment of 3 years for both the offences, with a direction that sentences will run concurrently. FACTS: Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2021.11.26 16:17:25 IST Reason: th 2. The prosecution case in brief is that, on 10  July 1999, Mansur Page | 1 Ali, Advocate (Complainant) was sitting at his residential office along with   his   clerk   Maler   Singh   (PW­3),   giving   dictation   to   his   steno,   R.K. Sood (PW­4). At about 5:30 PM, the Appellant, who was then a Head Constable in Chandigarh Police, entered the residential office of the Complainant in an inebriated condition and stating that he was a beat officer of the lane, asked for a glass of water. He thereafter sat across the Complainant and after consuming the water served to him by Balbir Singh (PW­5), pulled out his service pistol and threatened the Complainant by pointing the pistol at him and stated that  “there are 10 bullets in this gun and I will kill 10 people today ”. Appellant also asked the Complainant to stand and raise his hands. At the same time, he directed Maler Singh and R.K. Sood to step outside the office, to which they complied. In the meantime, the Appellant moved around the table, towards the Complainant, pulled the lever and made himself ready to fire.  Sensing the seriousness of the situation, Complainant lunged at the Appellant and pushed his hand towards the ceiling, which resulted in the bullet, fired from the pistol, hitting the ceiling of the office.  3. The Appellant then attempted to fire a second time, however, he was unable to and in the said exercise a bullet fell from his pistol. By that time, the ladies of the house had entered the office and raised a holler.   Panic­stricken,   Appellant   rushed   out   of   the   office,   leaving Page | 2 behind   his   wireless   set   on   the   table   of   the   Complainant   and   his scooter outside the house. No injury was caused to the Complainant. The   incident   was   then   reported   to   the   police.   Upon   receiving   the information, about 10­15 minutes later, police officials arrived at the house of the Complainant and F.I.R. was lodged against the Appellant, whereafter, the police officials sprang into action and the Appellant was arrested by SI Ramesh Chand (PW­6), who found the Appellant near   the   Masjid   of   Sector   20­A,   with   the   pistol   still   in   his   hand. Appellant was then taken for medical examination where he refused to give his urine or blood samples.  4. The investigation ensued in light of the above­stated facts, and upon collection of substantial evidence, the charge sheet was filed against   the   Appellant.   The   case   was   committed   to   the   Additional Sessions Judge, Chandigarh, and charges under Section 307 IPC and Section 27 of the Arms Act were framed. The Appellant abjured his culpability and claimed trial. In the eventual trial, a total of 14 witnesses were examined by 5. the Prosecution and 3 witnesses were led by the Defense. The case of the Prosecution relied heavily on the testimonies of the eye­witnesses present at the site of the incidence, including the Complainant (PW­2) who in his deposition stood by the version of events as stated by him Page | 3 in the F.I.R. The Complainant deposed candidly and admitted that had the Appellant not come near him and shot while being seated, he would not have been able to stop the Appellant. Complainant also categorically   stated   that   while   moving   towards   him   the   Appellant brought the pistol in firing mode by pulling the lever and aiming at his face, which made him realize the gravity of the situation. Likewise, R.K. Sood (PW­4) corroborated the deposition of the Complainant and stated that he witnessed the shot being fired by the Appellant through the mesh wired door, while standing in the veranda, right outside the office. Maler Singh (PW­3), though denied having seen the shot being fired, attested to the presence of the Appellant in a drunk state and to have heard the shot having been fired while he was in the veranda along with PW­4.  6. Dr. Bidhi Chand (PW­7), examined the Appellant at 7:20 PM on the day of the incident, after his arrest by S.I. Ramesh Chand (PW­6). th This witness acknowledged the Medico­Legal Report dated 10   July 1999 (Ex J MLR), and deposed that upon medical examination, the Appellant was found under the influence of Alcohol. 7. The   Statement   of   Mr.   B.   Badaniya   (PW­13)   also   bears   some importance. This witness in his examination before the Court, relying on the Central Forensic Science Laboratory (in short ‘CFSL’) Report   Page | 4 (Ex.   PW­13/A),   deposed   that   the   empty   cartridge   found   at   the residential office of the Complainant, upon forensic examination, was proved to have been fired from the pistol used by the Appellant. In his cross­examination,   PW­13   testified   as   to   the   manner   in   which   semi­automatic or semi­loader guns, such as the weapon used by the Appellant, function. 8. On   the   contrary,   the   Appellant   raised   a   plea   claiming   an alternate version of events under his Section 313 Cr.P.C. statement. He claimed that he was on visiting terms with the Complainant and on the day of the incidence, he was routinely visiting the house of the Complainant. He kept the gun along with his wireless set on the table and unbeknownst to him, the Complainant picked up the weapon and accidentally   fired.   He   further   asserted   that   the   Complainant   had lodged a false version of events to save himself of any criminal liability. Mukesh   Mittal   (DW­1)   also   supported   the   case   of   the   Appellant, claiming that the Complainant had himself told DW­1 right after the occurrence that he had accidentally fired from the weapon. The Trial Court found the version of events contended by the Appellant dubious. As far as DW­1 is concerned, during his cross­examination, he was unable to substantiate how or why he was present near the house of the Appellant at the time of the event, and thereby failed to inspire confidence. Page | 5 9. Since there is no dispute regarding the presence of the Appellant at   the   residential   office   of   the   Complainant   at   the   time   of   the incidence, or that the bullet was fired from his service pistol, the pivotal question before the Trial Court was, whether the Appellant fired the pistol, and, if so, was the weapon used with the intent to kill the   Complainant.   The   Trial   Court   observed   that   the   prosecution witnesses had, by and large, supported the prosecution version and that no reason was adduced to depict why the Complainant would want to falsely implicate the Appellant. Although the Trial Court noted that there were some inconsistencies in the statements put forth by the prosecution witnesses, however, the same were held to be minor contradictions brought about naturally due to the passage of time. The Court found version of the Defense to be “ a patch of lies and figment of imagination ”, and rejected the same in its entirety.  As far as the charge under Section 27 of the Arms Act was 10. concerned, the Trial Court observed that the Appellant had used his service pistol without any prior permission and for an illegal purpose. The act of firing by the Appellant was thus held to be in contravention of Section 27 of the Arms Act. The Trial Court therefore convicted the Appellant under Section 307 IPC and Section 27 of the Arms Act and awarded a sentence of rigorous imprisonment for 3 years.  Page | 6 11. Discontented   with   his   conviction,   the   Appellant   preferred   an appeal before the High Court of Punjab & Haryana. The High Court upon   reappraisal   of   the   evidence,   sustained   conviction   and   the consequential sentence imposed by the Trial Court and dismissed the appeal. 12. Aggrieved, the Appellant is now before this Court. CONTENTIONS:  13. We   have   heard   learned   counsel(s)   for   the   Appellant   and   the Respondent­State at a considerable length and perused the record   in­depth. There are four principal contentions raised on behalf of the Appellant.  First , that there was an absence of ‘motive’ on behalf of the Appellant to kill the Complainant. It is urged that, if either of the versions are believed, at best, there were good relations between the parties and at worst they were strangers, thus, the Appellant could have no motive or desire to kill the Complainant.  Second , there was an absence of intent, which could not be imputed from the conduct of the Appellant.  Third,  doubts were sought to be created through re­appreciation 14. of evidence once again, including, by depicting that the statements of the eye­witnesses suffered from material contradictions, fatal to the case of the prosecution and also that PW­3 to PW­5 were interested Page | 7 witnesses, they being employees of the Complainant. And, that as against it, the version of the Appellant in his statement under Section 313 Cr.P.C. was the correct chronicle of events and was more probable than the narrative of the prosecution.  Fourth and finally , it was argued that   the   conviction   under   Section   27   of   the   Arms   Act   was   not sustainable as the weapon used by the Appellant was licensed and misuse of a licensed weapon is not a mischief under Section 5 of the Arms Act. 15. Learned State Counsel, on the other hand, reminded us of the scope of interference by this Court in a case of concurrent finding of fact and canvassed that no substantial question of law is involved in this appeal.  ANALYSIS: 16. Having   given   our   thoughtful   consideration   to   the   rival contentions,   we   find   that   the   following   two   questions   fall   for   our consideration: A. Whether the High Court erred in maintaining the conviction of the Appellant under Section 307 IPC? B. Whether conviction of the Appellant under Section 27 of the Arms Act is sustainable? 17. It   may   be   highlighted   at   the   outset   that   although   there   are Page | 8 spacious   powers   vested   under   Article   136   of   the   Constitution, nevertheless, while imploring such powers in a criminal appeal by special leave, this Court would ordinarily abstain from entering into a fresh   re­appraisement   of   evidence   and   doubt   the   credibility   of witnesses when there is a concurrent finding of fact, save for certain exceptional   circumstances.   Notwithstanding   thereto   and   in   the interest of justice, we have endeavoured to peruse and discuss the entire evidence on record to ascertain whether or not the concurrent finding of conviction suffers from any perversity and/or whether the conviction of the Appellant is legally and factually sustainable. A. Whether the guilt of the Appellant under Section 307 IPC has been proved beyond reasonable doubt? 18. Before   we   advert   to   the   factual   matrix   or   gauge   the trustworthiness   of   the   witnesses,   it   will   be   beneficial   to   brace ourselves of the case­law   qua   the essential conditions, requisite for bringing   home   a   conviction   under   Section   307   IPC.   In   State   of 1  this Court, while Madhya Pradesh vs. Saleem @ Chamaru & Anr. , re­appreciating the true import of Section 307 IPC held as follows:

1  (2005) 5 SCC 554 Page | 9

13.   It   is   sufficient   to   justify   a   conviction   under Section   307   if   there   is   present   an   intent   coupled with some overt act in execution thereof.   It is not essential that bodily injury capable of causing death should   have   been   inflicted.   The   section   makes   a distinction between the act of the accused and its result, if any. The court has to see whether the act, irrespective of its result, was done with the intention or knowledge and under circumstances mentioned in the section.  Therefore, an accused charged under Section 307 IPC cannot be acquitted merely because the injuries inflicted on the victim were in the nature of a simple hurt.” (Emphasis Applied) 19. These very ingredients have been accentuated in some of the 2 later decisions, including in   State of M.P. vs. Kashiram & Ors. , 3 Jage Ram & Ors. vs. State of Haryana   and   State of M.P. vs. 4 . Kanha @ Om Prakash 2   (2009) 4 SCC 26 3  (2015) 11 SCC 366 4  (2019) 3 SCC 605 Page | 10 20. It is by now a lucid dictum that for the purpose of constituting an offence under Section 307 IPC, there are two ingredients that a Court   must   consider,   first ,   whether   there   was   any   intention   or knowledge on the part of accused to cause death of the victim, and, second , such intent or knowledge was followed by some overt   actus rea  in execution thereof, irrespective of the consequential result as to whether or not any injury is inflicted upon the victim. The Courts may deduce such intent from the conduct of the accused and surrounding circumstances of the offence, including the nature of weapon used or the nature of injury, if any.   The manner in which occurrence took place may enlighten more than the prudential escape of a victim.  It is thus   not   necessary   that   a   victim   shall   have   to   suffer   an   injury dangerous to his life, for attracting Section 307 IPC. 21. It would also be fruitful at this stage, to appraise whether the requirement   of   ‘motive’   is   indispensable   for   proving   the   charge   of attempt to murder under Section 307 IPC.  It is significant to note that ‘motive’ is distinct from ‘object and 22. means’ which innervates or provokes an action.   Unlike ‘intention’, ‘motive’ is not the yardstick of a crime.  A lawful act with an ill motive would   not   constitute   an   offence   but   it   may   not   be   true   when   an unlawful act is committed with best of the motive.  Unearthing ‘motive’ Page | 11 is akin to an exercise of manual brain­mapping.  At times, it becomes herculean task to ascertain the traces of a ‘motive’.  23. This Court has time and again ruled: 

We   are   thus   of   the   considered   opinion   that   whilst   motive   is 24. infallibly a crucial factor, and is a substantial aid for evincing the commission of an offence but the absence thereof is, however, not such a quintessential component which can be construed as fatal to the case of the prosecution, especially when all other factors point towards the guilt of the accused and testaments of eye­witnesses to the occurrence of a malfeasance are on record. 25. Applying these broad parameters to the facts and circumstances

Page | 12 of the case in hand, we find the plea raised by the Appellant devoid of any merit. The prosecution no doubt has failed to attribute any motive to the Appellant for yearning to kill the Complainant, however, as noted above, the absence of motive alone cannot abjure the guilt of the Appellant. We are one with the concurrent findings of the two Courts that the conduct of the Appellant is sufficient to surmise that his action   was   intended   to   eliminate   the   Complainant,   and   that   his conviction under Section 307 IPC is fully justified.  We say so for the following reasons: 26. ,   neither   the   presence   of   the   Appellant   at   the   site   of   the Firstly episode, nor the fact that the bullet was fired through his service pistol is disputed by the Appellant. Even otherwise, the CFSL Report dated th 15  September 1999 (Ex­PW 13/A), prepared by Mr. B. Badaniya (PW­ 13)   proves   that   the   cartridge   recovered   from   the   office   of   the Complainant   was   fired   from   the   service   pistol   recovered   from   the possession of the Appellant; Secondly , the Medico­Legal Report (Ex. J MLR) and the testimony of Dr. Bidhi Chand (PW­7) corroborate with the ocular versions of the Complainant (PW­2), Maler Singh (PW­3) and R.K. Sood (PW­4), all of whom have sworn in their respective depositions that the Appellant  was in an inebriated condition when he entered the residential office of Page | 13 the Complainant; Thirdly ,   both   the   Complainant   and   R.K.   Sood   (PW­4)   have categorically testified to the effect that after consuming water, the Appellant   pulled   out   his   pistol   and   aimed   the   same   at   the Complainant, whereafter, he directed Maler Singh and R.K. Sood to get out of the room; Fourthly , we also bear in mind that the offending weapon was a semi­ loader/semi­automatic pistol which was specifically pulled out of the cover and aimed at the Complainant. Mr. B. Badaniya (PW­13) in his cross­examination   has   categorically   stated   that   a   semi­automatic pistol must be brought into firing mode by pulling back the frame of the weapon manually for the first time, to enable a bullet to be fired. Further,   both   the   Complainant   and   R.K.   Sood   (PW­4)   have unequivocally asserted that the bullet was fired by the Appellant.  Fifthly,   the version of the Complainant, that had he not interfered and caught hold of the hand of the Appellant, the gun, which was aimed   onto   his   face   would   have   unloaded   the   bullet,   resulting   in unfortunate consequences carries weight;  and Sixthly   and finally, the alternate version set up by the Appellant   looks to be incredulous that he took his loaded pistol out of the cover, placed it on the table of the Complainant, and let him toy around with Page | 14 it   as   the   Complainant   pleased.   There   is   also   nothing   on   record   to support that the Appellant made any attempt at all to bring his version   to   the   notice   of   his   Superiors,   as   claimed   by   him   in   his statement under Section 313 Cr.P.C. 27. Consequently, and for the reasons afore­stated, we find that the Trial   Court   and   the   High   Court   have   unerringly   convicted   the Appellant for the charge under Section 307 IPC. B. Whether the Conviction of the Appellant under Section 27 of the Arms Act is sustainable? 28.  Adverting to the conviction of the Appellant under Section 27 of the  Arms   Act,  it appears   to  us  that  the  Trial  Court  has  erred   in arriving at his culpability. There is no gainsay that in order to prove a charge   under   Section   27   of   the   Arms   Act,   the   prosecution   must necessarily demonstrate contravention of either Section 5 or Section 7 of   the   Act.   In   the   instant   case,   although   not   explicitly   stated,   it appears that the Trial Court has held it to be a case of breach of Section 5 of the Arms Act, which stipulates that no person shall use, possess, manufacture, etc. any firearms, unless such person holds a license in this behalf, and prescribes a minimum punishment of 3 years of imprisonment. The relevant extracts of unamended Sections 5 and 27 of the Arms Act which were in force at the relevant time, read Page | 15 as follows:  “   5. Licence for manufacture, sale, etc., of arms and . ― [(1)] No person shall—  ammunition (a) use, manufacture, sell, transfer, convert, repair, test or prove, or  (b)   expose   or   offer   for   sale   or   transfer   or   have   in   his possession for sale, transfer, conversion, repair, test or proof,  any firearm or any other arms of such class or description as may be prescribed or any ammunition, unless he holds in   this   behalf   a   licence   issued   in   accordance   with   the provisions of this Act and the rules made thereunder. [(2)] xxxx 27. Punishment for using arms, etc. ― (1) Whoever uses any arms or ammunition in contravention of section 5 shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and shall also be liable to fine. (2)   Whoever   uses   any   prohibited   arms   or   prohibited ammunition   in   contravention   of   section   7   shall   be punishable with imprisonment for a term which shall not be   less   than   seven   years   but   which   may   extend   to imprisonment for life and shall also be liable to fine. (3)   Whoever   uses   any   prohibited   arms   or   prohibited ammunition or does any act in contravention of section 7 and such use or act results in the death of any other person, shall be punishable with death.”   29. True it is that prior to the amendment of Section 27 of the Arms Act,   vide   Arms (Amendment) Act 1988, the said provision penalized the use of any arms and ammunitions for any ‘unlawful purpose’. However, post its amendment, Section 27 of the Arms Act is strictly Page | 16 confined to violation of conditions mentioned either under Section 5 or 7 of the  Arms  Act and the  ‘unlawful  purpose’  of  using arms and ammunitions   is   no   longer   an   inseparable   component   of   the delinquency. 30. The Appellant was admittedly a police official at the time of the incidence and the arms and ammunitions used for the commission of the offence, were placed in his possession under the sanction accorded by   the   Competent   Authority.   The   Appellant   being   in   authorised possession of the weapon, cannot be said to have used an unlicensed weapon, as prohibited under Section 5 of the Arms Act. It appears that the Trial Court was swayed by irrelevant considerations such as illegal use of the weapon, and lost track of the objective of the Statute, which has been enacted to provide a licensing/regulatory regime, to enable law­abiding citizens to carry arms, and also to prohibit the possession, acquisition, manufacture, etc. of certain categories of firearms, unless authorized by the Central Government. In other words, illegal use of a licensed or sanctioned weapon   per se   does not constitute an offence under Section 27, without proving the misdemeanour under Section 5 or 7 of the Arms Act. At best, it could be a ‘misconduct’ under the service rules, the determination of which was not the subject of the trial. Page | 17 31. In light of the afore­stated discussion, we find that the order of the Trial Court in convicting the Appellant or of the High Court in maintaining such conviction under Section 27 of the Arms Act, is unwarranted and unjust. Accordingly, the Appellant is acquitted of the charge under Section 27 of the Arms Act. Quantum of Sentence under Section 307 IPC 32. The equality of ratio between two sets of variables is now well known as the doctrine of proportionality.  The bedrock of sentencing policy in our criminal justice system is also based on the axiom of proportionality.   This   principle   of   commensurate   sentencing   treats offenders as agents capable of evaluating their own illegal conduct and the social censure associated with it, which is communicated to them 7 by   imposing   a   proportionate   sentence.   The   exercise   for   assessing ‘proportionality’  is  thus  dependent  upon  the  gravity  of  the   offence which is determined according to ­ (a) mischief caused or risk involved in the offense; (b) the overall conduct of the offender and; (c) motives ascribed   to   the   felon.   Further,   the   equality   of   treatment   so   as   to eliminate   discriminatory   practices   in   the   award   of   sentencing,   is integral   to   the   canons   of   proportionality.   Needless   to   say,   the guarantee   of   even­handedness   before   the   law(s),   as   enshrined   in 7 Andrew Ashworth, Sentencing and Criminal Justice (5th edition, Cambridge University Press 2010) Page | 18 Article   14   of   our   Constitution,   encompasses   the   administration   of criminal justice system as well. 33. Having said that, we cannot be incognizant of the fact that there are practical difficulties in achieving absolute consistency in regards to   sentencing.  It must  be candidly   acknowledged  that   there  is  an element of discretion present while adjudicating the issue of sentence, however, the same cannot be exercised in an unprincipled manner. This   Court   has   explicitly   ruled   out   the   practice   of   awarding disproportionate   sentences,   especially   those   that   showcase   undue leniency, for it would undermine the public confidence in efficacy of law. 34.   The sentencing policy, therefore, keeps pace with changing time. Undoubtedly, the primary emphasis while deciding the quantum of sentence   should   lie   on   the   gravity   or   penal   value   of   the   offense. However,   other   guiding   elements   of   rehabilitative   justice   model, including,   appreciation   of   grounds   for   mitigation   of   sentence   also deserve to be duly considered within the permissible limits of judicial discretion. The awarding of just and proportionate sentence remains the solemn duty of the Courts and they should not be swayed by non­ relevant factors while deciding the quantum of sentence. Naturally, what factors should be considered as ‘relevant’ or ‘non­relevant’ will Page | 19 depend on the facts and circumstances of each case, and no straight jacket formula can be laid down for the same.  35. Adverting   to   the   facts   of   the   case,   in   hand,   we   are   of   the considered   view   that   at   this   stage,   the   sentence   awarded   to   the appellant is no longer in degree to the crime which he has committed. Remitting the Appellant to the rigors of imprisonment at this juncture of   his   life   would   not   serve   the   ends   of   justice   due   to   following mitigating factors: a. No   motive   or   element   of   planning   has   been   proved   by   the Prosecution in the present case which indicates the possibility that the offense could have been committed on impulse by the Appellant. Hence, the culpability of the offender in such situations is less than that which is ascribed in premeditated offenses as the commission of planned illegal acts denotes an attack on societal values with greater commitment and continuity in comparison to spontaneous illegal acts. b. Even though the factum of injury may not have a direct bearing on a conviction under Section 307 IPC, the same may be considered by a Court at the time of sentencing. No doubt, the offence committed by the Appellant squarely falls within the four corners of Section 307 IPC, but fortunately neither the complainant nor any other Page | 20 person was hurt by the untoward act of the Appellant.  c. Appellant has already undergone a sentence of 3 months and 19 days. Additionally,  despite  the  occurrence  taking  place  in  1999, there   is   no   indication   that   Appellant   has   been   involved   in   any untoward activity before or after the incident. This highlights the Appellant’s good character and indicates that the incident can be interpreted   as   an   isolated   lapse   of   judgment.   Further,   the Appellant’s   clean   post­incident   behaviour   suggests   that   he   is rational   individual   who   is   capable   of   responding   to   the   social censure associated with the offence. Hence, the passage of a long time period coupled with a clean record, both before and after the incident is definitely a factor that calls for mitigation of sentence. d. Barring this particular incident wherein he was under the influence of alcohol, the Appellant had an unblemished service record with sixteen good citations in his favour. This indicates that he was a valuable member of society than the present criminal incident might lead one to assume. This is not to say that courts should draw up a social   balance   sheet   when   sentencing,   but   only   to   take   these positive social contributions as a factor for mitigation of sentence. e. Lastly, it is to be noted that the Appellant was suspended in the year 1999 and has also been subsequently dismissed from service Page | 21 in   the   year   2007.   Hence,   this   should   also   be   considered   as   a reasonable   factor   for   mitigation   because   the   dismissal   and   the consequent loss of social security benefits such as pension, also construes as a form of social sanction. CONCLUSION: 36. Consequently   and   for   the   afore­stated   reasons,   the   criminal appeal is partly allowed. While the conviction and sentence awarded to the   Appellant  under  Section   27   of   the  Arms   Act   is  set  aside,   his conviction under Section 307 IPC is maintained. The sentence under Section 307 IPC is however reduced to the period already undergone. Since, Appellant is on bail, his bail bonds are discharged. ……………………….. CJI. (N.V. RAMANA) ………..………………… J. (SURYA KANT) ………..………………… J. (A.S. BOPANNA) NEW DELHI DATED: 26.11.2021 Page | 22