JASBIR SINGH @ JAVRI @ JABBAR SINGH vs. STATE OF HARYANA

Reportable IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 554 OF 2015 (Arising out of S.L.P. (Crl.) No. 8663 of 2014) Jasbir Singh @ Javri @ Jabbar Singh … Appellant Versus State of Haryana …Respondent J U D G M E N T Prafulla C. Pant, J. This appeal is directed against judgment and order JUDGMENT dated 8.8.2014, passed by the High Court of Punjab and Haryana, whereby Criminal Appeal No. S-1389-SB has been dismissed, and conviction of accused (appellant) Jasbir Singh @ Javri @ Jabbar Singh, recorded by the Additional Sessions Judge, Fast Trek Court, Karnal, has been affirmed in respect of offences punishable under Sections 399 and 402 of the Page 1 Page 2 of 12 Indian Penal Code (IPC) and one punishable under Section 25 of Arms Act. However, the sentence awarded by the trial court to the appellant under Section 399 IPC has been

2. Heard learned counsel for the parties and perused the papers on record. 3. Prosecution story in brief is that on 26.6.2003, PW-6 Sube Singh, Assistant Sub Inspector, Karnal, along with PW-4 Head Constable Ram Singh, PW-1 Constable Satish Kumar, and four others, namely, Head Constable Azad Singh, Constable Arvind, Constable Mahender Singh and Constable Rattan Singh (none of last four examined), was on duty in JUDGMENT connection with detection of some crime. He received a secret information that appellant Jasbir Singh @ Javri @ Jabbar Singh, and co-accused Shamsher Singh, Jagpal, Rattan Singh, Raju and Sumer Singh, armed with deadly weapons, were planning to commit dacoity in a liquor shop on Meerut Road, Karnal. On receiving the information, Assistant Sub Inspector Sube Singh and other police officials Page 2 Page 3 of 12 proceeded towards electric pole, Ganda Nala, Sector 5, Karnal. It was 1.20 p.m. (noon) when the police party observed that all the accused were in blue shirts. The police

conversation of the appellant and co-accused that they would commit dacoity in the night in the liquor shop on Meerut Road, Karnal. After hearing the conversation, the police officials surrounded and apprehended four of the accused. They succeeded in arresting appellant Jasbir Singh @ Javri @ Jabbar Singh and recovered from his possession one country made pistol (Ex. PD) with two live cartridges of . 315 bore. The police party further succeeded in apprehending co-accused Shamsher Singh @ Chhammi, JUDGMENT Jagpal and Sumer Singh. On personal search of Shamsher Singh one knife (Ex. PF) was recovered, and one Saria (Iron Rod) (Ex. PG) was recovered from Sumer Singh. From accused Jagpal one country made pistol loaded with cartridge (Ex. PE) was said to have been recovered. The other two accused, namely, Rattan Singh and Raj Kumar @ Raju succeeded in running away from the spot. Page 3 Page 4 of 12 4. After the arrest of the four accused, as mentioned above, Assistant Sub Inspector Sube Singh (PW-6) prepared memo (Ex. PD/1) in respect of recovery of pistol, memo (Ex.

relating to recovery of knife, and memo (Ex. PG/1) relating to recovery of iron rod. Ruqa (memo) (Ex. PH) was sent by the Assistant Sub Inspector Sube Singh (PW-6) to Police Station, City, Karnal. On the basis of said report FIR No. 355 dated 26.6.2003 was registered against all the six accused relating to offences punishable under Sections 399 and 402 IPC. As against accused (appellant) Jasbir Singh @ Javri @ Jabbar Singh and co-accused Jagpal, crime in respect of offences punishable under Arms Act were also registered. PW-6, Sube JUDGMENT Singh, himself conducted the investigation and prepared the site plan (Ex. PJ) and recorded statements of witnesses. On 29.6.2003, co-accused Rattan Singh and Raju were also arrested. On completion of investigation, charge sheet was filed against all the six accused under Section 173 of the Code of Criminal Procedure, 1973 (for short “the Code”) in Page 4 Page 5 of 12 the court of Ilaqa Magistrate, Karnal, who committed the case to the Court of Sessions for trial of the accused. 5. It appears that after giving necessary copies of

the trial court against all the accused in respect of offences punishable under Sections 399 and 402 IPC, in reply to which they pleaded not guilty and claimed to be tried. Additional charge in respect of offence punishable under Section 25 of Arms Act, was framed against accused Jasbir Singh and one against accused Jagpal to which also they pleaded not guilty. 6. On this, prosecution got examined PW-1 Satish Kumar, PW-2 Prem Kumar, PW-3 Balwant Singh, PW-4, Head JUDGMENT Constable Ram Singh, PW-5 Narinder Singh (an official in the Office of the District Magistrate) and PW-6 Assistant Sub Inspector Sube Singh. The oral and documentary evidence was put to the accused under Section 313 of the Code, in reply to which they stated that the same is false. In defence, DW-1 Sushil Kumar Rana was got examined, who stated that the appellant and other three accused, as suggested by Page 5 Page 6 of 12 prosecution, were not arrested together. This witness has stated that Jagpal was arrested from Government Girls College, Karnal.

testimony of PW-6, Assistant Sub Inspector Sube Singh, which is supported by PW-1 Head Constable Satish Kumar and PW-4 Head Constable Ram Singh. It further found that the sanction of prosecution given by the District Magistrate as against appellant Jasbir Singh @ Javri @ Jabbar Singh was proved on the record in respect of offence punishable under Section 25 of Arms Act. The trial court held all the six accused were guilty of charge of offences punishable under Sections 399 and 402 IPC on 15.5.204. Appellant Jasbir JUDGMENT Singh @ Javri @ Jabbar Singh and Jagpal were further found guilty and convicted under Section 25 of Arms Act. After hearing on the sentence, on 17.5.204 the trial court (Additional Sessions Judge, Fast Trek Court, Karnal) sentenced each of the convicts, namely, Jasbir Singh @ Javri @ Jabbar Singh, Shamsher Singh @ Chhammi, Sumer Singh, Jagpal, Rattan Singh and Raj Kumar @ Raju to rigorous Page 6 Page 7 of 12 imprisonment for a period of seven years under Section 399 IPC, and rigorous imprisonment for a period of five years under Section 402 IPC. Appellant Jasbir Singh @ Javri @

to rigorous imprisonment for a period of six months under Section 25 of Arms Act. 8. Aggrieved by the above judgment and order dated 15.5.2004/17.5.2004, passed by the trial court, the convicts, including the appellant Jasbir Singh @ Javri @ Jabbar Singh, filed appeals before the High Court of Punjab and Haryana. The High Court, vide impugned judgment and order dated 8.8.2014, affirmed the conviction of appellant Jasbir Singh @ Javri @ Jabbar Singh and other co-accused, but reduced the JUDGMENT sentence under Section 399 IPC to rigorous imprisonment for a period of five years without disturbing sentence on other counts. Hence, this appeal by Jasbir Singh @ Javri @ Jabbar Singh before us through special leave. Page 7 Page 8 of 12 9. On behalf of the appellant, it is argued that the High Court has grossly erred in law in not accepting the appeal of appellant Jasbir Singh as the prosecution story was

counsel for the appellant contended that the High Court has failed to re-appreciate the evidence on record independently. It is further pointed out that the complainant Assistant Sub Inspector Sube Singh (PW-6) has himself investigated the crime. 10. On the other hand, learned counsel for the respondent submitted that the appellant along with other accused was found planning to commit dacoity and was arrested along JUDGMENT with fire arm at the spot, as such, the courts below have rightly found the appellant guilty of the charge framed against him. 11. Having considered the submissions of the learned counsel for the parties and after going through the papers on record, we are of the view that none of the charge in the Page 8 Page 9 of 12 present case, against the appellant, can be said to have been proved beyond reasonable doubt. In this connection, we would like to quote following observations of the High

evidence: - “The statement of ASI Sube Singh and H.C. Ram Singh cannot be believed to the effect that they had over heard the conversation of the accused, details of which are given above to show that the accused were discussing their plan in detail to commit dacoity on the liquor shop, situated at Meerut Road, Karnal. It is apparently exaggeration and padding on the part of Investigating Officer.” 12. Strangely, even after observing as above, the High Court has believed the prosecution story in respect of offences punishable under Sections 399 and 402 IPC, and one in respect of offence punishable under Section 25 of JUDGMENT Arms Act. The High Court has erred in law in not taking note of the following facts apparent from the evidence on record: - (i) In a day light incident at 1.20 p.m. within the limits of City Police Station, Karnal, there is no public or any Page 9 Page 10 of 12 other independent witness of the arrest of the appellant along with other accused from the place of incident nor that of the alleged recovery of fire arm said to have

arrest or recovery has been made in the presence of any Gazetted Officer.) (ii) Complainant (PW-6) has himself investigated the crime, as such, the credibility of the investigation is also doubtful in the present case, particularly, for the reason that except the police constables, who are subordinate to him, there is no other witness to the incident. (iii) It is not natural that the six accused, four of whom were JUDGMENT armed with deadly weapons, neither offered any resistance nor caused any injury to any of the police personnel before they are apprehended by the police. (iv) It is strange that all the accused were wearing blue shirts, as if there was a uniform provided to them. Page 10 Page 11 of 12 (v) It is hard to believe that the appellant and three others did not try to run away as at the time of the noon they

not the case of the prosecution that police personnel were not in uniform.) 13. In view of the above facts and circumstances, which are apparent from the evidence on record, we find that both the courts below have erred in law in holding that the prosecution has successfully proved charge of offences punishable under Sections 399 and 402 IPC, and one punishable under Section 25 of Arms Act against appellant JUDGMENT Jasbir Singh @ Javri @ Jabbar Singh, beyond reasonable doubt. In our opinion, it is a fit case where the appellant is entitled to the benefit of the reasonable doubt, and deserves to be acquitted. 14. Accordingly, the appeal is allowed. The Conviction and sentence recorded against appellant Jasbir Singh @ Javri @ Page 11 Page 12 of 12 Jabbar Singh under Sections 399 and 402 IPC and one punishable under Section 25 of Arms Act, is hereby set aside. The appellant shall be released forthwith, if not

………………….....…………J. [Dipak Misra] .………………….……………J. [Prafulla C. Pant] New Delhi; April 06, 2015 JUDGMENT Page 12