ROHTAS vs. THE STATE OF HARYANA

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 38 of 2011

WITH CRIMINAL APPEAL NO. 775 of 2011

JUDGMENT Surya Kant, J:   These two criminal appeals, which have been heard through video conferencing, are directed against the judgment dated 15.03.2010 of the High Court of Punjab and Haryana whereby conviction of Rohtas and Sanjay   (appellants   in   Criminal  Appeal  No.   38  of  2011)  and   Bijender Signature Not Verified Digitally signed by Vishal Anand Date: 2020.12.10 16:39:49 IST Reason: (appellant in Criminal Appeal No. 775 of 2011) under Sections 307 and 148 of the Indian Penal Code, 1860 (“IPC”)  has been upheld, though the Page  | 1 sentence   of   seven   years   rigorous   imprisonment   awarded   by   the Additional Sessions Judge, Sonipat has been reduced to five years, with a fine of Rs. 1,00,000 (Rupees One Lakh) payable as compensation to the victim­complainant. F ACTS 2. The brief facts of the prosecution case are as follows. A complaint was   lodged   with   the   police   by   the   victim­Ranbir   Singh   (PW­1)   on 26.01.1998 stating that two days ago while on his way to irrigate his agricultural   field,   he   was   stopped   by   Rohtas,   Sanjay,   Bijender   (the present   three   appellants)   and   Om   Prakash   (since   deceased)   who collectively threatened him with death if he were to return to his fields for irrigation. The complainant came back to his house and narrated the incident to his family members who while cautioning him against picking a quarrel, asked him to go about his normal routine. On the following day,   i.e.   25.01.1998,   when   the   complainant   was   passing   by   the Hudawala  field while on his way to another agricultural plot (known as Patewala   field), the four accused ­ Om Parkash, Rohtas, Sanjay and Bijender   intercepted   him.   They   started   inflicting   blows   on   the complainant’s body using axes, thereby causing him to fall down and seriously   injuring   his   legs,   hand   and   head.   Another   group   of   three accused   persons,   comprising   Hawa   Singh,   Virender   @   Beero   and Rajinder also joined in thrashing the complainant. The assailants further Page  | 2 declared that they would not rest till they killed the complainant. Upon hearing the complainant’s cries, his brother Balwan (PW­3) who was irrigating a nearby   Budewala   field, rushed to the spot and raised an alarm.   Thereafter,   all   seven   accused   ran   from   the   spot.   Balwan subsequently carried his injured brother to Government Civil hospital at Sonipat for treatment. Owing to the seriousness of multiple injuries, Ranbir was referred to Post Graduate Institute of Medical Sciences at Rohtak (in short, “PGIMS, Rohtak”).  3. The jurisdictional police recorded the statement of the injured on 26.01.1998   at   PGIMS,   Rohtak   and   formally   registered   the   First Information Report under Sections 307, 323, 325, 506, 148 and 149 of the IPC. All the seven accused were then arrested. Post completion of investigation,   they   were   committed   to   trial.   The   Additional   Sessions Judge, Sonipat framed two charges;  first,  of rioting with deadly weapons under Section  148, and   second,   of attempt  to  murder with  common object as part of an unlawful assembly under Section 307 read with Section 149 of the IPC.  All seven accused pleaded not guilty and claimed trial. During trial, however, Om Prakash died and proceedings against him stood abated on 08.11.2000. 4. The   prosecution   examined   twelve   witnesses   to   establish   the accused’s guilt, which included the victim­complainant ­ Ranbir Singh (PW­1)   and   his   brother   and   only   eye­witness   ­   Balwan   (PW­3).   The Page  | 3 complainant very effectively corroborated his earlier version. He remained firm   during   cross­examination   and   categorically   stated   that   “ Om Parkash, Rohtas, Sanjay and Bijender and after a minute Beero, Hawa Singh and Rajinder came there.   All the accused attacked ”   He further mentioned that   “ me with their respective weapons. Om Parkash gave two axe blows on my head while Rohtas inflicted uncounted injuries on my right leg... Sanjay gave two­three axe blows on my left leg... Bijender gave one axe blow on the palm of .”    It is relevant to be noticed here that the complainant my left hand was candid enough to admit in his cross­examination that   “ when the accused   Rajinder,   Hawa   Singh   and   Beero   when   arrived   at   the scene of occurrence, I have already suffered all the injuries on my  [sic]” person.... 5.  Eye­witness, Balwan (PW­3) stated on oath that on 25.01.1998 he was irrigating   Budewala   field which he had taken on lease basis. At about 12PM he heard noise towards the passage and after running in that direction he witnessed that   “ Om Parkash, Rohtas, Sanjay and Bijender   armed   with   axes   were   causing   injuries   to   my brother/Ranbir .”  Like the injured­complainant, Balwan (PW­3) also gave a detailed account of the assault and consequent injuries on the body of Ranbir.   Despite   strong   suggestions   by   the   defence   counsel   on   the Page  | 4 unlikelihood   of   him   having   seen   the   incident,   Balwan   unequivocally replied that  “ I saw the accused causing injuries to my brother from distance of about half killa... ”. 6. Dr. Suman Mathur (PW­4), who had medico­legally examined the injured soon after the occurrence, lead the medical evidence. She found the following seven injuries on various parts of the complainant’s (PW­1) body: “ 1.  Lacerated Wound 7 cm x 2 cm x bone deep on the lower 1/3rd of right side.  Bone exposed muscle and tendons were crushed.  Fresh bleeding was present and was advised x­ray. 2. Lacerated Wound 3 cm x 2 cms x bone deep present on the right ankle foot.  Advised x­ray. 3. Lacerated Wound 3 cms x 2 cms x bone deep on the front and middle of left leg.  Advised x­ray left leg.  4.  Lacerated Wound 3 cms x 2 cms x muscle deep present on the dorsum of the left leg. 5. Lacerated Wound 3 cms x 3 cms x skin deep on the palmer aspect of left leg. Advised x­ray. 6. Lacerated Wound 5 cms x 2 cms x scalp deep on the left parieto temporal region 5 cms above the left ear. Advised x­ray. 7. Lacerated Wound 2 cms x 2 cms x scalp deep on the right parieto temporal region. Advised x­ray .” 7. The Orthopaedic Surgeon, Dr Ajay Goel (PW­10), deposed that he was posted as Registrar in the Department of Orthopaedics, X­Ray and Emergency Wing, at PGIMS Rohtak when he attended to the complainant and diagnosed him with fracture of both the lower bones in both of his legs, along with vascular and nerve injuries. External bilateral legs were affixed and vascular repair was carried out on 26.01.1998. But, upon Page  | 5 deterioration of the complainant’s condition, the lower portion of his right leg (below the knee) was amputated on 01.02.1998.   The need for this amputation and its correlation with the initial set of injuries inflicted by the accused, was elucidated by Dr SS Lochab (PW­12), who was posted as   Head   of   Department   of   Cardiothoracic   and   Vascular   Surgery   at PGIMS, Rohtak. He explained the damage caused to the tibial arteries and how the massive blood loss had endangered the complainant’s life. The Investigating Officer, S.I. Parkash Chand (PW­6) and other formal police witnesses too deposed to substantiate the prosecution case. 8. The six­surviving accused in their statement under Section 313 of Code of Criminal Procedure, 1973 (“CrPC”) claimed that they were falsely implicated   on   account   of   local   village   politics.   They   also   led   defence evidence and produced Dr Varsha (DW­1) posted then as the Medical Officer, Civil Hospital, Sonipat who had found injuries on Om Prakash (deceased)   and   Sanjay   (present   appellant)   during   a   medico   legal examination on the day after the incident. 9. Analysing this substantial ocular and medical evidence, the learned Additional   Sessions   Judge,   Sonipat   negated   the   defence’s   objection against   reliance   on   testimony   of   PW­3,   for   he   being   related   to   the complainant or  that the  medical  evidence did not  reconcile  with  the ocular evidence. The trial Court noted that an ‘unlawful assembly’ with a common object had caused serious injuries to the complainant. All the six accused were consequently convicted for the offence under Section Page  | 6 307 read with Section 149 of the IPC (with sentence of seven years rigorous imprisonment) and also under Section 148 of the IPC (with an additional one year’s concurrent imprisonment).  10. The High Court, in appeal, re­appraised the entire evidence and took  further  notice  of  the  complainant’s  admission  that   three  of  the accused,   namely   Rajinder,   Hawa   Singh   and   Beero   @   Virender,   had arrived at the scene of occurrence after he had already suffered injuries from the other accused. Sensing the possibility that the late­arriving accused might have been named only to widen the net and settle past scores, the High Court extended the benefit of doubt to Rajinder, Hawa Singh   and   Beero   @   Virender   and   acquitted   them   of   all   charges.   As regards the present three appellants ­ Rohtas, Sanjay and Bijender, the High Court found no ground to interfere with their conviction, though it reduced the quantum of sentence under the charge of Section 307 IPC from seven years to five, with a combined additional fine of Rs 1,00,000 (Rupees One Lakh) to be paid to the victim­complainant (PW­1).   11. These   three   remaining   convicts,   namely,   Rohtas   and   Sanjay (jointly)   and   Bijender   have   assailed   their   conviction   and   sentence through these two criminal appeals.  C ONTENTIONS : 12. We have heard learned counsel for the appellants at considerable length and have perused the record in­depth. There are three principal Page  | 7 contentions which have been raised on behalf of the appellants.   First , it was urged that the minimum number of persons required to constitute an   ‘unlawful   assembly’   and   concomitantly   sustain   any   charge   under Section 149 IPC is five. Given that three of the original seven accused have been acquitted by the High Court, the conviction for attempt to murder as part of an unlawful assembly could not survive.  In support, learned counsel for the appellants relied upon  Amar Singh v. State of 1 2  and  Further reliance was Punjab, Dhupa Chamar v. State of Bihar .  3 placed on  Subran v. State of Kerala , to urge that the case should not be converted to one under Section 307 IPC simplicitor at an advanced stage.  Second,  the prosecution story was highly doubtful as Balwan (PW­ 3) was an interested witness and no other independent witness had been examined.  Third  and finally, it was urged alternatively that the appellants after having undergone some part of their sentence were enlarged on bail by this Court almost a decade back, and it would not serve the ends of criminal justice to return them to Jail at this juncture. The sentence thus   ought   to   be   reduced   to   the   period   already   undergone   by   the appellants. 13. Although learned State Counsel did not appear on the date of final hearing, but the respondent’s stand on the intermittent dates of hearing has been in total contrast to that of the appellants. The prosecution case 1  (1987) 1 SCC 679. 2  (2002) 6 SCC 506. 3  (1993) 3 SCC 32. Page  | 8 proceeds on the premise that there is an attempt to murder, involving seven persons with a common intention and prior meeting of minds. The emphasis of the State as usual is that no lenient view ought to be taken in light of the nature of injuries.  A NALYSIS : 14. We have given our thoughtful consideration to all the issues raised on behalf of the appellants.  We  first  deem it appropriate   to   avert to the contention whether a charge framed with the assistance of Section 149 IPC can later be converted to one read with Section 34 IPC or even a simplicitor   individual   crime?   Second,   whether   lack   of   independent witnesses to a violent crime would undermine the prosecution case and whether closely related witnesses can be relied upon in such instances? And  third,  whether leniency ought to be shown to the present appellants given the extended period of liberty which they have enjoyed since being released on bail?  (i) Framing of charge and its subsequent alteration 15. The primary attack on the judgment of the High Court by learned counsel for the appellants is on a question of law, which although seems interesting   at   first   but   turns   out   to   be   superficial   upon   a   deeper consideration. The oversight regarding Section 148 and 149 of the IPC as highlighted by the appellants is indeed inescapable. Before the members of an ‘unlawful assembly’ can be vicariously held guilty of an offence Page  | 9 committed in furtherance of common object, it is necessary to establish that not less than five persons, as mandatorily prescribed under Section 141 read with Section 149 of the IPC had actually participated in the occurrence. It is not uncommon, like in the present facts, when although the number of accused is more than five at the time of charge­sheeting, but owing to acquittals of some of them over the course of trial, the remaining number of accused falls below five.   It may be true in such cases, as rightly urged by the appellants that the charge under Section 148 and 149 IPC would not survive.   16. This does not, however, imply that Courts can not alter the charge and seek the aid of Section 34 IPC (if there is common intention), or that they   cannot   assess   whether   an   accused   independently   satisfies   the ingredients of a particular offence. Sections 211 to 224 of CrPC which deal with framing of charges in criminal trials, give significant flexibility to Courts to alter and rectify the charges. The only controlling objective while deciding on alteration is whether  the new charge would  cause prejudice to the accused, say if he were to be taken by surprise or if the 4 belated   change   would   affect   his   defence   strategy.   The   emphasis   of Chapter XVII of the CrPC is thus to give a full and proper opportunity to the defence but at the same time to ensure that justice is not defeated by mere technicalities. Similarly, Section 386 of CrPC bestows even upon the   appellate   Court   such   wide   powers   to   make   amendments   to   the 4  Nallapareddy Sridhar Reddy v. State of AP, 2020 SCC OnLine SC 60, ¶ 16­21. Page  | 10 charges which may have been erroneously framed earlier. Furthermore, improper, or non­framing of charge by itself is not a ground for acquittal under Section 464 of the CrPC. It must necessarily be shown that failure 5 of justice has been caused, in which case a re­trial may be ordered. 17. The contention of the appellants to the contrary is nothing but hyper­technical.   It   deserves   mention   that   the   extracts   of   Subran   v.  as relied upon by the appellants’ counsel have State of Kerala (supra) been   subsequently   recalled   and   substituted   by   the   bench   in   review 6 jurisdiction.  The amended version makes clear that acquittal in  Subran (supra)  was not because of improper framing of charges but on facts. In that case, the injuries attributed to the accused failed to satisfy the necessary   ingredients   of   the   relevant   provision   when   his   role   was assessed individually. Indeed, such is the right approach. Courts are free to weigh the evidence and determine whether an independent conviction is possible in case group prosecution under Section 149 IPC fails.  18. In another case relied upon by the appellants, i.e.  Amar Singh v. State of Punjab (supra) , this Court in the penultimate paragraph notes that  “ Apart from the fact that the appellants cannot be convicted under Sections 148 and 149 IPC, it is difficult to convict them on This shows that any charge on the basis of the evidence of PW5.”   acquittal was based not merely upon failure by the prosecution to fulfil 5  Kantilal Chandulal Mehta v. State of Maharashtra, (1969) 3 SCC 166. 6  (1993) 3 SCC 722. Page  | 11 the requirements of Section 149 IPC, but because even independently no substantive offence was found to have been committed. 19. In fact, the law on this point has continuously been delved into and reiterated by this Court from time to time.  A three­Judge Bench of this 7 Court in  Karnail Singh v. State of Punjab ,  held that: “8. It is true that there is substantial difference between the two sections but as observed by Lord Sumner in Barendra Kumar Ghosh v. Emperor I.L.R. 52 Cal. 197, they also to some extent overlap and it is a question to be determined on the facts of each case whether the charge under section 149 overlaps the ground covered by section 34. If the common object which is the subject­ matter   of   the   charge   under   section   149   does   not   necessarily involve a common intention, then the substitution of section 34 for section 149 might result in prejudice to the accused and ought not therefore to be permitted. But   if   the   facts   to   be   proved   and   the   evidence   to   be adduced with reference to the charge under section 149 would be the same if the charge were under section 34, then the failure to charge the accused under section 34 could not result in any prejudice and in such cases the substitution of section 34 for section 149 must be held to be a formal matter.” (emphasis supplied) 20. The   above­extracted   position   of   law   was   further   concretised   in 8   and   by   the   majority   in Willie   (William)   Slaney   v.   State   of   MP 7  AIR 1954 SC 204. 8  AIR 1956 SC 116, ¶ 49. Page  | 12 9 The permissibility of convicting an Chittarmal v. State of Rajasthan .  accused individually under a simplicitor provision after group conviction with   the   aid   of   Section   149   of   IPC   fails,   was   further   explored   in 10 Atmaram Zingaraji v. State of Maharashtra ,   wherein this Court held that: “4. The next question that falls for our determination is whether, after having affirmed the acquittal of all others, the High Court could convict the appellant under Section 302, I.P.C. (simpliciter). The charges framed against the accused (quoted earlier) and the evidence adduced by the prosecution to bring them home clearly indicate that according to its case, the nine persons arraigned before   the   trial   Court   ­   and,   none   others,   either   named   or unnamed (totalling minimum five or more persons) ­ formed the unlawful assembly. Consequent upon the acquittal of the other eight the appellant could not be convicted with the aid of Section 149, I.P.C., more particularly, in view of the concurrent findings of the learned Courts below that the other eight persons were not in any way involved with the offences in question. 5. The same principle will apply when persons are tried with the aid   of   Section   34,   I.P.C.   In   the   case   of   Krishna   v.   State   of Maharashtra [1964]1SCR678 , a four Judge Bench of this Court has laid down that when four accused persons are tried on a specific   accusation   that   only   they   committed   a   murder   in furtherance   of   their   common   intention   and   three   of   them   are acquitted, the fourth accused cannot be convicted with the aid of Section 34, I.P.C. for the effect of law would be that those who were with him did not conjointly act with the fourth accused in 9  (2003) 2 SCC 266, ¶ 14. 10 (1997) 7 SCC 41. Page  | 13 committing the murder. 6. In either of the above situations therefore the sole convict can be convicted under Section 302, I. P. C. (simpliciter) only on proof of the fact that his individual act caused the death of the victim. To put it differently, he would be liable for his own act only.  In the instant case, the evidence on record does not prove that the  injuries   inflicted   by   the   appellant   alone   caused   the death; on the contrary the evidence of the eye­witnesses and the evidence of the doctor who held the post­mortem examination indicate that the deceased sustained injuries by other weapons also and his death was the outcome of all the injuries. The appellant, therefore, would be guilty of the   offence   under   Section   326,   I.P.C.   as   he   caused   a grievous injury to the deceased with the aid of jambia (a ” sharp­cutting instrument). (emphasis supplied) 21. This position of law has finally been summed up very succinctly in 11 Nallabothu Venkaiah v. State of Andhra   Pradesh : “24. Analytical reading of catena of decisions of this Court, the following   broad   proposition   of   law   clearly   emerges;   (a)   the conviction   under   Section   302   simpliciter   without   aid   of Section 149 is permissible if overt act is attributed to the accused   resulting   in   the   fatal   injury   which   is independently sufficient in the ordinary course of nature to cause   the   death   of   the   deceased   and   is   supported   by medical  evidence;  (b)  wrongful  acquittal   recorded   by  the High Court, even if it stood, that circumstance would not 11 (2002) 7 SCC 117. Page  | 14 impede the conviction of the appellant under Section 302 r/w Section 149 I.P.C. (c) charge under Section 302 with the aid   of   Section   149   could   be   converted   into   one   under Section   302   r/w  Section   34   if  the  criminal   act   done  by several persons less than five in number in furtherance of .” common intention is proved (emphasis supplied) 22. Although   both   Section   34   and   149   of   the   IPC   are   modes   for apportioning vicarious liability on the individual members of a group, there exist a few important differences between these two provisions. Whereas Section 34 requires active participation and a prior meeting of minds, Section 149 IPC assigns liability merely by membership of the unlawful   assembly.   In   reality,   such   ‘common   intention’   is   usually indirectly inferred from conduct of the individuals and only seldom it is 12 done through direct evidence.   23. Applying these settled principles to the facts of the present case, it may be seen that both the common object and the common intention are traced back to the same evidence, i.e., evaluating the conduct of the accused   as   narrated   by   the   injured   and   the   eye­witness.   Further,   a perusal of Section 313 CrPC statement shows that the appellants were expressly confronted with their specific role in the offence: that each of them had individually attacked the complainant with a deadly object in furtherance of the common intention of killing him. We, therefore, do not 12  Mahbub Shah v. King Emperor, AIR 1945 PC 118, pp. 153­154. Page  | 15 find that the appellants suffered any adverse effect when the High Court held the three of them individually guilty for the offence of attempted murder, without the aid of Section 149 IPC.  24. We have no doubt that on facts, an offence under Section 307 IPC is clearly made out against each of the three appellants.   The medical experts have in their depositions clearly explicated that the weapons used and the injuries inflicted were more than sufficient to cause death in ordinary course of nature. The appellants made death threats to the complainant on 24.01.1998 and then they used sharp edged weapons the very next day and further declared that they would not rest till they killed the complainant. It manifests the appellant’s intention to inflict bodily injury knowing fully that such injuries would ordinarily lead to the complainant’s death. The recovery of the axe ( kulhari)  from Rohtas, which is on the record as Exhibit­P7, further punches holes in the mask of denial worn by the appellants. 25. The gravity of the injuries is beyond doubt. Not only were there seven injuries, some of which were deep cuts on vital parts of the body including on the head (above the ear); but the appellants broke all the bones in the complainant’s feet below the knee. Most appallingly, the injuries   have   led   to   amputation   of   an   entire   limb,   leaving   the complainant permanently disabled. This by itself shows the very likely possibility of the complainant dying if not for the timely intervention of PW­3   and   appropriate   medical   care   by   PGIMS   Rohtak.   Given   such Page  | 16 extreme   injuries,   we   can   fathom   no   rhyme   or   reason   for   either   the complainant (PW­1) or his brother, Balwan (PW­3) to falsely implicate the appellants and allow the actual culprits to go scot­free. On the contrary, the candour of PW­1 and the responses of PW­3 inspire confidence and provide undoubtable explanation of the incident.  26. That apart, even the requirements of Section 34 of IPC are well established as the attack was apparently pre­meditated. The incident was not in a spur­of­the­moment. The appellants had previously threatened the complainant with physical harm if he were to attempt to irrigate his fields.  Their attack on 25.01.1998 was thus pre­planned and calculated. There is nothing on record to suggest that the complainant caused any provocation. Specific roles have been attributed to each of the appellants by the injured and the solitary eye­witness, establishing their individual active participation in the crime. (ii) Independence of witnesses  27. It   is   true   that   the   duty   of   the   prosecution   is   to   seek   not   just 13 conviction but to ensure that justice is done.    The prosecution must, therefore,   put   forth   the   best   evidence   collected   in   the   course   of investigation.   Although it is always ideal that independent witnesses come forward to substantiate the prosecution case but it would be unfair to   expect   the   presence   of   third­parties   in   every   case   at   the   time   of incident, for most violent crimes are seldom anticipated. Any adverse 13    Kumari Shrilekha Vidyarthi v. State of UP, (1991) 1 SCC 212. Page  | 17 inference against the non­examination of independent witnesses thus needs to be assessed upon the facts and circumstances of each case. In fact,   it   must   first   be   determined   whether   the   best   evidence   though available, has been actually withheld by the prosecution for oblique or unexplained reasons. 28. The present crime took place in a private agriculture field and not in the middle of a busy public place. The defence has not claimed that other   farmers   also   gathered   at   the   scene   and   yet   have   not   been examined. This shows that the appellants have in fact been blowing both hot and cold with their arguments. Earlier in the trial they had tried to discredit the ocular testimony of PW­3 by claiming that he might not have been able to witness the incident owing to standing crops in the field.   Nonetheless, they expect this Court to believe that there could have been others who witnessed the incident but have deliberately been suppressed by the prosecution.  (iii) Sentencing and Leniency 29. This leaves us to explore the equitable considerations and plea of consequential  reduction in sentence as has been pleaded by learned counsel on behalf of the appellants.  We have objectively considered this prayer.  We, however, cannot be oblivious of the fact that the appellants and their deceased co­accused were all armed with deadly weapons. They Page  | 18 surrounded   the   complainant   and   in   a   brutal   attack   caused   him gruesome injuries and disabled him for life.  30. The   appellants   have   not   undergone   even   half   of   their   sentence period. Having enjoyed the more productive part of their lives outside jail cannot be,  per se , taken as a mitigating factor. Any misplaced sympathy with the appellants is likely to cause injustice to the victim of the crime. We, therefore, do not find any justification to show leniency and reduce the sentence.   31. Given that earlier the appellants had been ordered to serve their two   sentences   of   five   years   under   Section   307   and   one   year   under Section 148 of IPC concurrently, acquittal in the latter would effectively have no impact on their outstanding period of sentence.  C ONCLUSION : 32. As a sequel to the above discussion, both the appeals are found to be without any merit so far as conviction of the appellants under Section 307 IPC is concerned, and are dismissed accordingly. However, their conviction under Section 148 is set­aside. Their bail bonds are cancelled and the State of Haryana is directed to take the appellants into custody Page  | 19         to     serve the remainder of their five­year sentence as awarded by the High Court. …………………………….. J. (N.V. RAMANA) …………………………...J. (SURYA KANT) …………………………...J. (ANIRUDDHA BOSE) NEW DELHI DATED : 10.12.2020 Page  | 20