V. N. PATIL vs. K. NIRANJAN KUMAR

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION              CRIMINAL APPEAL NO(S). 267            OF 2021        (Arising out of SLP(Crl.) No(s). 8965 of 2018) V.N. PATIL   ….APPELLANT(S) VERSUS K. NIRANJAN KUMAR & ORS. ….RESPONDENT(S) J U D G M E N T Rastogi, J. 1.    Leave granted. 2. Respondent nos. 1 to 3 are facing criminal trial in Sessions  Case No. 538 of 2004 for offences under Sections 498A, 304­B, 302  read with Section 34 of the Indian Penal Code(hereinafter being  referred to as “IPC”) and under Section 4 and 6 of the Dowry  st Prohibition Act, 1961 due to the death of wife of the 1  respondent  Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.03.04 18:05:37 IST Reason: 1 nd rd under unnatural circumstances on intervening night of 2 /3   April, 2004 at Bangalore. 3. During pendency of the trial, an application was filed by the  Ld. Additional Special Public Prosecutor under Section 173(5) read  with Section 311 of Code of Criminal Procedure, 1973(hereinafter  being referred to as “CrPC”) for summoning the witnesses along  with securing the relevant records to meet the ends of justice.  The  Ld. Additional City Civil & Sessions Judge, Bengaluru City, after  detailed discussion and taking note of the scope of Section 311  rd CrPC allowed the application by its order dated 3  September,  2016, after assigning cogent reasons in support thereof. 4. This came to be challenged by respondent nos. 1 to 3 in a  petition filed under Section 482 CrPC.  The Ld. Judge of the High  Court after recording submissions made by the learned counsel for  the parties, without assigning any reasons, albeit brief, which may  at least facilitate this Court to understand what  weighed with the  Judge in setting aside the finding recorded by the Ld. Trial Judge in rd its Order dated 3  September 2016 by its impugned judgment  th dated 11  January, 2017. 2 th 5. Aggrieved by the order of the High Court impugned dated 11   January 2017, the appellant­complainant(father of the deceased)  has approached this Court by way of special leave. 6. The background facts in brief which may be relevant for the  purpose are that the marriage of Keerthi(deceased­daughter of the  st th appellant) was solemnized with the 1  respondent on 17  February, nd rd 2002.  On the intervening night of 2 /3  April, 2004, at about 3.30 am, the appellant received a call that her daughter had died. In  connection with her unnatural death, on the basis of a complaint  filed by the appellant (father of the deceased), Crime No. 162/2004  came to be registered at the Sanjay Nagar Police Station, Bangalore  for an offence punishable under Section 302, 498A IPC. 7. During the course of trial, as per the record and evidence, the  examination of all the relative­witnesses and the documentary  evidence produced by the investigating officer, indicates that the  th second post­mortem on the victim’s body was conducted on 4   April, 2004 by the team of 5 doctors in J.J. Hospital, Mumbai, in  respect of which the investigating officer/PW 44 had corresponded  under Exhibit P­140 to Exhibit P­142 seeking for the copy of the  3 th said second post­mortem on 13  September, 2005 itself.  It further  reveals that the stated documents indicated above were not made  available to the investigating officer during the submission of the  main charge­sheet and additional charge­sheet.  Ld. Trial Court had th permitted to produce the documents by its order dated 30   October, 2012.  Even after Exhibit P­142, the original documents of  the stated second post­mortem with the other relevant documents  were still with the Mumbai doctors and police and PW 27 Dr.  rd Bheemappa Havanur who conducted the first post mortem on 3   April, 2004 turned hostile.  At this stage, application came to be  filed by the Ld. Additional Special Public Prosecutor under Section  173(5) read with Section 311 CrPC for summoning the witnesses  and to examine the Doctor who conducted the second post­mortem  to meet the ends of justice. 8. Learned counsel for the respondents made various  submissions in questioning the application filed under Section  173(5) read with Section 311 CrPC when the trial reached the stage  of hearing and contended that the witnesses cited to be summoned  for the purpose of examining them on behalf of the prosecution, are  4 neither the witnesses examined by the investigating officer during  the course of his investigation, nor cited as the prosecution  witnesses in the final report.  What is sought to be brought on  record is the result of the private investigation said to have been  done at the instance of members of the family of the deceased  alone, and not at the instance of the investigating officer, or the  accused. After the prosecution witness PW 27 Dr. Bheemappa  Havanur, who conducted the autopsy on the dead body of the  deceased, was declared hostile, application is said to have been filed to fill up the gap at the stage of investigation which is not  permissible in law, and also raised objections on the merits of the  matter as to what will be the effect of the second post mortem which had been conducted on the body of the deceased in J.J. Hospital,  Mumbai.  9. The Ld. Trial Judge, after perusal of record and taking into  consideration the rival contentions of the parties, observed that the  case is registered initially at Sanjay Nagar Police Station,  Bengaluru, under Crime No. 162/2004, which was later on  investigated by the then Cord of Detectives(COD), Bengaluru, and  5 thereafter the original charge­sheet and also additional charge­ sheet was submitted, in which there is a clear reference on record  documentarily as well as in the deposition of PW 44 who is stated to be the investigating officer.  The record further reveals that the  second post mortem which was got conducted at J.J. Hospital,  Mumbai appears to have been made through the Worli Police,  Mumbai by lodging the complaint there, by the members of the  family of the deceased, wherefor, at the very outset, it is not the  post mortem having made privately, as it is through the Police at  Mumbai. 10. It was further observed that as per Exhibits P­136, P­140 to     P­142, which are available on record that PW­44 Investigating  Officer had initiated the correspondence with the Worli Police, as  well with the Doctors of J.J. Hospital, seeking for sending copy of  the second post­mortem which clearly indicates that the very  intendment prevailed with PW 44 in corresponding with the Worli  Police, Mumbai and Mumbai Doctors with the Exhibits P­136 and  P­142 to obtain the said copy of the second post mortem conducted  at the J.J. Hospital, Mumbai, required for investigation by him in  6 Bengaluru, by considering it as part and parcel of his investigation,  and the second post mortem is not the outcome of the personal  instance of the family members of the deceased, but the relevance  of the second post mortem with the case, which PW­44 has deposed in his chief­examination itself, more particularly, in connection with Exhibit P­136 and Exhibits P­140 to P­142. 11. Taking note of the factual matrix of the matter on record, the  Ld. Trial Judge, after assigning cogent reasons, allowed the  application filed under Section 311 CrPC to meet the ends of justice observing further that no hardship or prejudice would be caused to  the respondents accused, since the said witnesses and documents  intended to be summoned, will certainly be subjected to cross­ examination and their testification, as per the provisions of CrPC. 12. The order of the Trial Court was assailed by the respondent  nos. 1 to 3 in Criminal Petition No. 7887 of 2016 under Section 482 CrPC.  The High Court has not taken pains to examine the scope  and ambit of Section 311 CrPC, and the reasoning assigned by the  Ld. Trial Judge, and erroneously set aside the order of the Ld. Trial  7 rd Judge dated 3  September, 2016 by its impugned judgment dated  th 11  January, 2017. 13. After going through the rival submissions and perusal of the  record of the case with reference to the law applicable, in our  considered view, the judgment impugned before us is unsustainable in law, and we find it difficult to approve it. 14. The scope of Section 311 CrPC which is relevant for the  present purpose is reproduced hereunder:­

15. The object underlying Section 311 CrPC is that there may not  be failure of justice on account of mistake of either party in bringing the valuable evidence on record or leaving ambiguity in the  statements of the witnesses examined from either side.  The  determinative factor is whether it is essential to the just decision of  the case.  The significant expression that occurs is “at any stage of  8 any inquiry or trial or other proceeding under this Code”.  It is,  however, to be borne in mind that the discretionary power conferred under Section 311 CrPC has to be exercised judiciously, as it is  always said “wider the power, greater is the necessity of caution  while exercise of judicious discretion.” 16. The principles related to the exercise of the power under  Section 311 CrPC have been well settled by this Court in  Vijay   2011(8) SCC  Kumar Vs. State of Uttar Pradesh and Another 136.

17. This principle has been further reiterated in  Mannan Shaikh   2014(13) SCC and Others Vs. State of West Bengal and Another 9 59 and thereafter in  Ratanlal Vs. Prahlad Jat and Others   2017(9) SCC 340 and  Swapan Kumar Chatterjee Vs. Central  Bureau of Investigation  2019(14) SCC 328.  The relevant paras of  (supra) are as under:­ Swapan Kumar Chatterjee “10.  The first part of this section which is permissive gives  purely discretionary authority to the criminal court and  enables it at any stage of inquiry, trial or other proceedings  under the Code to act in one of the three ways, namely, ( i )  to summon any person as a witness; or ( ii ) to examine any  person in attendance, though not summoned as a witness;  or ( iii ) to recall and re­examine any person already  examined. The second part, which is mandatory, imposes  an obligation on the court ( i ) to summon and examine or ( ii )  to recall and re­examine any such person if his evidence  appears to be essential to the just decision of the case. 11.  It is well settled that the power conferred under Section  311 should be invoked by the court only to meet the ends of justice. The power is to be exercised only for strong and  valid reasons and it should be exercised with great caution  and circumspection. The court has vide power under this  section to even recall witnesses for re­examination or  further examination, necessary in the interest of justice, but the same has to be exercised after taking into consideration  the facts and circumstances of each case. The power under  this provision shall not be exercised if the court is of the  view that the application has been filed as an abuse of the  process of law.” 18. The aim of every Court is to discover the truth.  Section 311  CrPC is one of many such provisions which strengthen the arms of  a court in its effort to unearth the truth by procedure sanctioned by law.  At the same time, the discretionary power vested under  10 Section 311 CrPC has to be exercised judiciously for strong and  valid reasons and with caution and circumspection to meet the  ends of justice. 19. Indisputedly, the facts in the instant case are that the  daughter of the appellant died an unnatural death on the  nd rd intervening night of 2 /3  April, 2004 in Bangalore where she was  living with the respondents who are facing trial under Sections  498A, 304­B, 302 read with Section 34 IPC and under Sections 4  and 6 of the Dowry Prohibition Act, 1961 and the trial is at the fag  end of its closure and the case is listed for hearing. 20. At this stage, application came to be filed by Ld. Additional  Special Public Prosecutor under Section 173(5) read with Section  311 CrPC for summoning the witnesses along with the concerned  documents to adduce their evidence in connection with the second  post mortem conducted on the body of the deceased and after  perusal of the record, the factual statement has been recorded by  the Ld. Trial Judge in paragraphs 9 & 10 as follows:­ “9. In connection with the same, at the very outset, on  record it could be seen that it is contended that the said  second post­mortem is got conducted in J.J. Hospital,  11 Mumbai.  The second post­mortem appears to have been  made through the Worli Police, Mumbai by lodging the  complaint there­at by the members of the family of the  deceased, wherefore, at the very outset, it is not the post­ mortem having got made privately, as it is through the  Police. 10. Notwithstanding as to whether the Worli Police have  further continued the investigation or otherwise or directly  connected to the instant case in hand, it is clear from the  records as per Exhibits P­136, P­140 to P­142 which are  available on record that the PW­44/Investigating Officer  had initiated the correspondence with the Worli Police as  well as the Doctors of J.J. Hospital seeking for sending the  copy of the second post­mortem, which clearly goes to  indicate that the very intendment prevailed with the PW­ 44/Investigating Officer in corresponding with the said  Worli Police, Mumbai and Mumbai Doctors in accordance  with the Exhibits P­136 and P­142, reveals that the said  copy of the second post­mortem conducted at the J.J.  Hospital, Mumbai, was required for the investigation by him in Bengaluru, by considering it as the part and parcel of his investigation.” 21. What had further transpired for summoning the witness along  with the documents in connection with the second post mortem  report has been noticed in paragraph 18 of the judgment of the  Trial Court which is extracted hereunder:­ “18. It is also significant to note that, the Doctor by name  Bhimappa Havanur having stated to have conducted the  first post­mortem at Bowring Hospital in Bengaluru, has  turned hostile to the prosecution, according to the  prosecution, by giving the two different contradictory and  divergent opinions in connection with the cause of death,  wherefore, now, it is equivalently incumbent upon this  Court to determine and trace­out the real cause of death of  the deceased through the medical experts only who have  conducted the post­mortem.  Therefore, to make out the  12 reality under the peculiar circumstances of the PW 27  having turned hostile to the prosecution by giving the  contradictory and two divergent opinions, certainly the  efforts being endeavoured to put in by the prosecution to  summon the proposed witnesses along with the documents  certainly need to be taken into consideration in the positive  sense, only with an intention to see that the miscarriage of  justice in any manner is prevented at any point of spell and  juncture.” 22. In the instant case, although the application was filed by the  Ld. Additional Special Public Prosecutor under Section 173(5) read  with Section 311 CrPC but it was open for the Ld. Trial Judge as  well to exercise suo motu powers in summoning the witnesses  whose statements ought to be recorded to subserve the cause of  justice, with the object of getting the evidence in aid of a just  decision and to uphold the truth. 23. We find that the Ld. Judge of the High Court has not adverted  to the factual matrix noticed by the Ld. trial Judge in its Order  rd dated 3  September, 2016 and taking note of the submissions  made by the contesting parties summarily, without assigning any  reasons, albeit brief it may be, set aside the judgment of the Ld.  trial Judge.  We consider it appropriate to quote what has been  13 th observed by the High Court in its impugned judgment dated 11   January, 2017 which is as under:­ “4. The learned Government Pleader would however seek to  make a weak attempt to justify the apparent illegal  procedure that has been permitted by the trial Court in  allowing the aforesaid application. Therefore, the petition is summarily allowed.  The  order dated 3.9.2016 in S.C. No. 538/2004 on the file of LI  Additional City Civil and Sessions Judge (CCH No. 52),  Bengaluru, is quashed.  The court below is directed to  proceed further, in accordance with law.” 24. It is not necessary that in every case, it is required to record  elaborate reasons but since the matters are carried forward to this  Court, the reasons, albiet brief may be, have to be recorded to  facilitate this Court to understand as to what weighed with the Ld.  Judge while passing the impugned judgment, moreover, when the  finding of reversal has been recorded by the Ld. Judge in its  impugned judgment. 25. Consequently, the appeal succeeds and is allowed.  The  th judgment of the High Court impugned dated 11  January, 2017 is  hereby set aside.  Since the trial is pending for almost 16 years by  this time, the Ld. Trial Judge may proceed in compliance of the  14 rd Order dated 3  September, 2016 expeditiously and conclude the  pending trial at the earliest. 26. Pending application(s), if any, stand disposed of. …………………………………….J. (INDU MALHOTRA) …………………………………….J. (AJAY RASTOGI) New Delhi March 04, 2021 15