Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment reserved on : 08.05.2014
Judgment delivered on :15.05.2014
+ CRL.A.188/2006
PARVEZ alias BABLU CHIKNA ..... Appellant
Through Mr.Abhay Kumar, Advocate.
versus
STATE ..... Respondent
Through Mr.Varun Goswami, APP.
+ CRL.A.195/2006
ARUN GUPTA alias MONU ..... Appellant
Through Mr.A.S.Rajput, Advocate.
versus
STATE ..... Respondent
Through Mr.Varun Goswami, APP.
+ CRL.A.196/2006
FURKAN alias SONU ..... Appellant
Through Mr.A.S.Rajput, Advocate.
versus
STATE ..... Respondent
Through Mr.Varun Goswami, APP.
+ CRL.A.227/2006
DILAWAR alias DILSHAD ..... Appellant
Through Mr.A.S.Rajput, Advocate.
versus
STATE ..... Respondent
Through Mr.Varun Goswami, APP.
CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR
INDERMEET KAUR, J.
1 There are four appellants before this Court i.e. Parvez @ Bablu
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 1 of 15
Chikna, Furkan @ Sonu, Arun Gupta @ Sonu & Dilawar @ Dilshad.
They are aggrieved by the impugned judgment and order of sentence
dated 18.02.2006 and 20.02.2006 respectively wherein they have been
convicted under Section 392 read with Section 34 of the IPC and each of
them has been sentenced to undergo RI for a period of 5 years and to
pay a fine of Rs.5,000/- and in default of payment of fine, to undergo RI
for one year. Benefit of Section 428 of the Cr.PC had been granted to
the appellants.
2 Nominal rolls of the appellants have been requisitioned. They
reflect that as on date when Arun Gupta @ Sonu, Furkan @ Sonu and
Dilawar @ Dilshad had been granted bail, they had suffered
incarceration for 5- ½ months; co-convict Parvez @ Bablu Chikna, on
the date of grant of his bail, has suffered incarceration for 5 months.
3 Version of the prosecution is that on 26.04.2002 on a PCR call,
the local police of PS Anand Vihar had reached the house of Meena
Goyal (PW-2); robbery had been committed in her house; her household
articles were lying scattered. Her statement (Ex.PW-1/A) was recorded.
She disclosed that at about 11:30 am when she along with her servant
Surender Kumar (PW-3) and Birju were at home, the door bell rang; she
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 2 of 15
asked PW-3 to open the door through which four boys forcibly entered;
one boy put a pistol on her head and asked her to handover the almirah
keys; the accused persons ransacked her valuables; she was tied down
and confined in the bathroom.
4 It was on this statement (Ex.PW-1/A) that the present FIR
(Ex.PW-4/A) under Sections 392/397 read with Section 34 of the IPC
had been registered through HC Devender (PW-4). Investigation was
initially marked to SI Meghraj (PW-1). Crime team had been called. Site
plan (Ex.PW-1/C) was prepared. Statement of Surender (PW-3) was
also recorded. On 12.05.2002, the subsequent investigating Officer SI
Dinesh Arya (PW-10) along with HC Chandervir (PW-9), on the basis
of a secret information, arrested Dilawar @ Dilshad, Furkan @ Sonu,
Arun Gupta @ Sonu from ISBI Anand Vihar. Their arrest memos
(Ex.PW-9/D, Ex.PW-9/E and Ex.PW-9/F) were prepared. Their
disclosure statements (Ex.PW-9/A1, Ex.PW-9/B1 and Ex.PW-9/C1)
were recorded. Pursuant to the disclosure statements of Arun Gupta @
Sonu and Dilawar @ Dilshad, certain articles of clothing were recovered
which were seized vide separate memos (Ex.PW-9/D1 and Ex.PW-
9/E1).
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 3 of 15
5 The TIP of the aforenoted three accused persons was conducted
through Rakesh Kumar, learned MM (PW-6) which had initially been
fixed for 15.05.2002 and thereafter re-fixed for 17.05.2002. All the
aforenoted accused persons had refused TIP although they had been
warned that their refusal would lead to drawing of an adverse inference
against them. These TIP proceedings have been proved as Ex.PW-6/B to
Ex.PW-6F. After the date of refusal of TIP, PW-10 had taken one day
police remand of accused Dilawar @ Dilshad; this was on 18.05.2002;
Dilawar @ Dilshad led the police party to the place of incident i.e. the
house of the complainant where the complainant identified Dilawar @
Dilshad as one of the persons who had committed robbery in her house.
6 On 19.07.2002, the fourth accused Parvez @ Bablu Chikna had
surrendered before the Court and he was formally arrested vide memo
(Ex.PW-10/A). His TIP was conducted on 22.07.2002 through PW-6; he
also refused to participate in the TIP although PW-10 had specifically
informed him that his non-joining of TIP would lead to drawing of an
adverse inference against him. These proceedings have been proved as
Ex.PW-6/J to Ex.PW-6/K.
7 The accused persons in their statements recorded under Section
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 4 of 15
313 of the Cr.PC had denied the allegations made against them stating
that they are innocent and have been falsely implicated in the present
case.
8 No evidence was led in defence.
9 In view of the aforenoted evidence which was brought on record,
all the accused persons were convicted and sentenced as aforenoted.
10 On behalf of the appellants, arguments have been addressed in
detail. It is pointed out that the impugned judgment convicting the
appellants suffers from a grave illegality as the identity of the appellants
was not established and in the absence of which the conviction which
has followed is liable to be set aside. It is pointed out that three of the
accused persons had been arrested on 12.05.2002 and the fourth accused
persons had been arrested on 22.07.2002 but PW-2 and PW-3 who are
the eye-witnesses have categorically stated that they had seen the
accused persons in the police stations prior to their identification and as
such the appellants had rightly refused to join TIP proceedings and the
trial Court drawing an adverse inference for not joining TIP has again
committed an illegality. Learned counsel for the appellants has placed
reliance upon a judgment of the Apex Court reported as AIR 2007 SC
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 5 of 15
1729 Ravi @ Ravichandran Vs. State as also AIR 1979 SC 1127 Kanan
and others Vs. State of Kerala to support his submission that the test
identification parade is an important piece of evidence and especially in
those cases where the accused are unknown persons; this safeguard is
necessary for the purpose of testing the veracity of the witness with
regard to his capacity to recognize such persons who are otherwise
unknown to him. It is pointed out that in this case the assailants who are
alleged to be robbers were admittedly unknown to the victim and her
servant. Thus these witnesses having identified the accused persons for
the first time in Court and the Court relying upon such an identification
which is a useless identification has committed a great error. Learned
counsel for appellant Parvez @ Bablu Chikna in the alternate has prayed
for leniency in sentence. His submission is that in case this Court is not
inclined to interfere with the order of conviction, this Court may think it
fit to sentence the appellant for the period already undergone by him and
for this proposition, reliance has been placed upon 2004 (1) SCALE
Aslam Vs. State of Uttar Pradesh .
11 Arguments have been refuted by the learned public prosecutor. It
is pointed out that on no count does the impugned judgment call for any
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 6 of 15
interference. Submission being that there is no doubt that the evidence
of identification in TIP is an important piece of evidence but it is only
for the purposes of corroboration and it is not a substantive piece of
evidence and whether the victim or eye-witness had seen them (as in this
case to note the features of the assailants), their identification for the
first time in Court is valuable. That apart the trial Judge had rightly
drawn an adverse inference against the appellants for not having joined
the TIP; submission being that testimony of PW-2 and PW-3 nowhere
suggests that the accused persons had been shown to the complainant
party prior to holding of the TIP.
12 Arguments have been heard. Record has been perused.
13 PW-2 is the complainant. She has on oath detailed the manner in
which the incident had occurred deposing that on 26.04.2002 at about
11:30 pm when she was present in her house along with her servants
Surender Kumar (PW-3) and Birju, the appellants had rung the bell; on
her servant opening the door, four persons forcibly entered the room;
one had a pistol and placed at her on her temple; the other assailant
caught hold of her servant; remaining two assailants went upstairs. She
was forced to hand over the keys of the almirah; she had deposed that
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 7 of 15
Parvez @ Bablu Chikna had taken away her gold ornaments; accused
Arun Gupta @ Monu was present and searched the almirah of the
house; he had consumed almonds in her house; accused Dilawar @
Dilshad had slapped her on her resistance. Furkhan @ Sahu has also
committed robbery. In her cross-examination which was lengthy, she
had stuck to her stand. In one part of her cross-examination, she had
stated that the Investigating Officer (PW-10) had brought accused
Dilawar @ Dilshad in custody to her house on 29/30.04.2002. In another
part of her cross-examination, she had stated that this was one week
after the date of the incident meaning thereby that it would
approximately be on 03/04.05.2002. Accused Dilawar @ Dilshad was
not covered when he was brought before her. It is this version of PW-2
which has been highlighted by the learned counsel for the appellants to
substantiate his argument that accused Dilawar @ Dilshad was shown to
the complainant prior to the TIP as the TIP of Dilawar @ Dilshad in this
case was admittedly held on 17.05.2002. In another part of her cross-
examination, PW-2 has stated that she had met many criminals during
the period of investigation but she had identified only the accused
persons now present in Court. She denied the suggestion that she is
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 8 of 15
identifying the accused persons for the first time in Court.
14 Relevant would it be to state that in her complaint Ex.PW-1/A
while detailing the incident, PW-2 had stated that she could identify the
accused persons if they are brought before her. This is also evident from
her narration which shows that accused persons had stayed in her house
for sometime; they had entered the house at 11:30 pm; they committed
robbery by putting pistol to her head; they also consumed almonds and
were dancing; they had put on the music; they ransacked the house not
only on the ground floor but also on the first floor at leisure. In was in
this context that Ex.PW-1/A had recorded that PW-2 would be in a
position to identify the accused persons if they are brought before her.
15 PW-3 was another eye-witness. He has corroborated the version
of PW-2. In his lengthy cross-examination, he has also stuck to his
stand. In one part of his cross-examination, he has stated that he had
seen Parvez @ Bablu Chikna when he was brought by the police after
his arrest admitting that the police had asked him to identify him and on
the same breath denied the suggestion that he had identified the accused
Parvez @ Bablu Chikna at the instance of the police. He admitted that
the police had not called him to identify the accused persons.
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 9 of 15
16 It is these versions of PW-2 and PW-3 which have to be
scrutinized to answer the submission of the learned counsel for the
appellants as to whether the appellants had been shown to the
complainant party prior to their TIP.
17 Record further shows that three of the appellants Furkan @ Sonu,
Arun Gupta @ Sonu & Dilawar @ Dilshad had been arrested on
12.05.2002. This is clear from the version of PW-10 (SI Dinesh) who
had been accompanied by HC Chandervir (PW-9). Their arrest memo
Ex.PW-9/D, Ex.PW-9/E and Ex.PW-9/F have also been perused which
show that the arrest had taken place on 12.05.2002. No suggestion has
also been given to any of these witnesses that the aforenoted three
accused persons were not arrested on that day. The fourth accused
Parvez @ Bablu Chikna had been arrested later on; he had surrendered
in the Court and he was formally arrested on 22.07.2002. His arrest
memo has been proved as Ex.PW-10/A. No suggestion has been given
to this witness either that he was not arrested on the said date.
18 The TIP now becomes relevant. The TIP of the appellants Furkan
@ Sonu, Arun Gupta @ Sonu & Dilawar @ Dilshad had been
conducted on 17.05.2002 although the initial date was 15.05.2002.
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 10 of 15
These proceedings have been proved as Ex.PW-6/B to Ex.PW-6/E. They
evidence that all the appellants have been produced in muffled face. All
of them refused TIP. Arun Gupta @ Sonu refused TIP stating that he
had been shown to the witnesses before; Furkan @ Sonu had refused
TIP stating that his photograph had already been shown to the witnesses
and that is why he was not ready to join the TIP. Dilawar @ Dilshad
also refused TIP on the ground that his face had been shown to the
complainant prior in time. TIP of the fourth appellant Parvez @ Bablu
Chikna had been conducted on 23.07.2002 vide Ex.PW-6/J to Ex.PW-
6/K; he had also refused TIP on the ground that his photograph had been
shown to the complainant.
19 Before this Court, the defence of Arun Gupta @ Sonu and Parvez
@ Bablu Chikna is different; although in the TIP they have both stated
that their photographs had been shown to the complainant party yet
before this Court they have stated that they had been shown to the
complainant prior in time. Be that as it may, this Court is not inclined to
give any credence to this submission of the learned counsel for the
appellants. When three of the accused had been arrested on 12.05.2002
and the TIP had been conducted shortly thereafter i.e. on 17.05.2002
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 11 of 15
(although the application had been made on 15.05.2002) and there being
nothing on record to suggest that PW-2 & PW-3, during this intervening
period, had even been taken to the police station or the accused persons
had been shown to them either through face or photograph, the refusal
for TIP by all the aforenoted persons was without any valid reason and
for which an adverse inference is likely to be drawn against all the
aforenoted three appellants. So also qua the convict Parvez @ Bablu
Chikna. He had been arrested on 22.07.2002. His TIP was conducted on
23.07.2002. There was no occasion in this intervening one day time for
the complainant party to have seen the convict Parvez @ Bablu Chikna.
In fact no suggestion has been given either to the Investigating Officer
(PW-10) or his accompanying constable (PW-9) suggesting that the
accused persons had either been brought to the Court in this intervening
period or that the complainant party had visited either the police lock-up
or the jail where they could have identified the accused. This defence
has only been set up in the course of arguments. This is clear from the
fact that the additional argument of the learned counsel for the
appellants is that the accused persons had actually been arrested prior to
12.05.2002 but they had thereafter been let off by the Investigating
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 12 of 15
Officer and re-arrested only on 12.05.2002. This submission of the
learned counsel for the appellants has to be noted only to be rejected.
Apart from the fact that there is no such documentary evidence
supporting this stand, no cross-examination has been effected of any of
the witnesses on this count, even otherwise, it would be a highly
improbable situation that the Investigating Officer who is interested in
the success of his case would arrest the accused persons and then let
them go free hoping that they would come back in his net.
20 This Court is thus of the categorical view that the refusal to join
TIP by all the appellants leads the Court to draw an adverse inference
against them. Ex.PW-1/A had also noted that the incident had continued
for some time. The complainant in her complaint had clearly stated that
if the accused persons are brought before her, she would be able to
identify them. Where the accused persons inspite of request to join TIP
had declined the request, the correct identification of the accused
persons in Court by the complainant (PW-2) and the eye-witness (PW-3)
in this background would suffer from no vice. The accused persons are
not entitled to any benefit on this count.
21 The Apex Court has time and again held that Section 9 of the
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 13 of 15
Evidence Act which deals with the relevancy of fact presupposes that
the purpose of identification in TIP is to test the observation, grasp,
memory, capacity to recapitulate of a witness and where the witness has
had a chance to distinguish the features of the accused person in the
incident in it had occurred even though the accused was a stranger and
thereafter even in the absence of a TIP, the identification in Court would
attain value (see:- (1998) 3 SCC 625 Ronny @ Ronald James Alwaris &
others Vs. State of Maharashtra) .
22 In the present case, the situation is far stronger. It is not as if the
TIP has not been held. TIP has been held but the accused persons
without any valid reasons had refused the TIP. The versions of PW-2
and PW-3 are cogent and clear. The offence under Section 392/34 of the
IPC for which the accused persons had been convicted clearly stand
established. As rightly pointed out by the learned public prosecutor that
these kind of offence are on rise in the society and some kind of
deterrent must be imposed upon such persons who have the audacity to
enter houses in day time and commit robbery on helpless senior citizens
and women.
23 This Court also notes that the crime relates to the year 2002 and
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 14 of 15
more than 12 years have passed since then. The appellants are on bail
and as noted supra, out of total period of incarceration of 5 years which
has been ordered against each of them, they have suffered incarceration
of 5-- 5- ½ months. The Court also notes that the fine has since been
paid.
24 This Court keeping in mind the object for which a punishment is
to be imposed and balancing both the pros and cons of the factual
scenario is inclined to modify the sentence and the sentence of
incarceration of 5 years is reduced to RI 3 years. The fine is enhanced
and each of the appellants is directed to pay a fine of Rs.20,000/- and in
default of payment of fine, to undergo RI for 6 months.
25 Appellants be taken into custody to serve the remaining sentence.
Their bail bonds cancelled. Sureties discharged.
26 Appeals disposed off in the above terms.
INDERMEET KAUR, J
MAY 15, 2014
A
Crl. Appeal Nos.188/2006, 195/2006, 196/2006 & 227/2006 Page 15 of 15