SARTAJ SINGH vs. THE STATE OF HARYANA

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS. 298­299 OF 2021 Sartaj Singh .. Appellant Versus State of Haryana & Anr. Etc. .. Respondents J U D G M E N T M. R. Shah, J. 1. Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 28.08.2020 passed by the High Court of Punjab and Haryana at Chandigarh in revision application bearing CRR No. 3238 of 2018 and CRMM No. 55631 of 2018 by which the High Court has allowed the said revision application and quashed and set aside the order dated 21.04.2018 passed by the learned Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.03.15 17:26:30 IST Reason: Trial Court summoning the private respondents herein, the original informant has preferred the present appeals. 2 2. As per the case of the appellant herein­original informant, the appellant was attacked by the private respondents herein and other accused persons on 27.07.2016.   That the appellant got severely injured.  That a FIR was lodged by the appellant herein in which he stated that besides Manjeet Singh, Narvair Singh and other persons namely Palwinder Singh son of Ran Singh, Satkar Singh son of Rajwant   Singh,   Rajwant   Singh   son   of   Gurcharan   Singh   and Sukhdeep Singh son of Satnam Singh had inflicted injuries on his person. It was stated that while he was going in his car – Mahendra XUV­500 for personal work and stopped his car on the left side to answer the phone call, Manjeet Singh son of Mahinder Singh, who was coming in his car from Assandh side and a lady was sitting by his side, stopped his car next to him and after rolling down his window threatened him for having ploughed his barley crop in his capacity as the Sarpanch and while going back home after finishing his work, he found that a car was parked diagonally on the road. The same car was parked in which Manjeet Singh was traveling and when he took out his head to look for the driver, Palwinder Singh son of Ran Singh, Satkar Singh son of Rajwant Singh armed with 3 lathies and were hiding on the right side of road came and attached him and gave lathi blows on the head.  Thereafter, 10­12 persons came running towards the car from both sides of the road.  It was further stated in the FIR that Manjeet Singh son of Mahinder Singh, Amarjit Singh son of Ran Singh, Rajwant Singh son of Gurcharan Singh, Narvai Singh son of Tarlok Singh, Sukhdev Singh son of Satnam   Singh,   residents   of   Bandrala   were   holding   lathies   and Gandasis in their hands. Rajwant Singh came running towards his side and switched off the engine of the car and also opened the door lock of driver side of the car.  Manjeet Singh opened the door from outside.  Manjeet Singh and Rajwant Singh both dragged him out of the car and Rajwant Singh raised a Lalkara that “today there is an opportunity to kill him”.  On saying this, Amarjeet Singh, who was armed with Gandasi gave a blow on his head and Manjeet Singh, who was armed with Gandasi gave a blow on his left ear.   Then Rajwant Singh who was armed with Gandasi gave blow from its front side.  Thereafter, all these persons gave number of blows upon him and he started feeling unconscious and fell on the ground on his knees.   He thought that they will kill him today and he was 4 seeing his death in front of his eyes.  They he took his revolver from the holster tied around his waist and fired with the same and he did not know to whom and where the shots hit.  Those persons started running   away   upon   his   firing   and   while   running   away,   some persons gave blows on his right shoulder and due to which his revolver fell down and those assailants ran away and he also in order   to   save   himself   came   back   towards   Adarsh   School.     He entered   the   Dera   of   Chhinna   situated   near   the   Adarsh   School, where   Bhupinder   Singh   and   his   father   were   present,   whom   he informed that some persons wanted to kill him and kindly take him to Police Station.  Thereafter, Bhupinder Singh @ Pinda took him to Assandh   on   his   motor   cycle   and   after   sometime   he   became unconscious, where the doctor gave him first aid and on seeing the seriousness of injuries referred him to General Hospital, Karnal.  In the   meantime,   his   family   members   also   reached   the   Hospital, Assandh took him to General Hospital Karnal in the car and after considering the number of injuries, the doctor referred him to PGI, Chandigarh.  That, on the basis of the statement of the appellant, FIR no. 477 of 2016 was lodged for the offences under Sections 148, 5 149, 341, 323, 324, 307 and 506 IPC.  That, thereafter, the DSP, Assandh submitted a report wherein it was found that only four persons were involved in the dispute and the respondents herein who were named were found not to be involved.  That, thereafter, the   Investigating   Officer   filed   the   charge­sheet   against   other accused, but not against the private respondents herein.   That, thereafter,   during   the   trial   the   appellant   herein   came   to   be examined by the prosecution as P.W.1, who was an injured witness. He   named   the   private   respondents   herein   in   his   evidence specifically and stood the test of cross­examination.   Dr. Mahinder, the Medical Officer, Civil  Hospital was  also examined  as  P.W.2. That,   thereafter,   one   Bhupinder   Singh   who   took   the   injured appellant   to   the   hospital   was     also   examined   as   P.W.7.     That, thereafter,   the   appellant   herein   filed   an   application   before   the learned Trial Court under Section 319 CrPC for summoning of the additional accused – private respondents herein on the basis of the evidence recorded.   That the learned Trial Court after considering the statements of both – the appellant and other eye witnesses and the material on record allowed the application under Section 319 6 CrPC vide order dated 21.04.2018.  The private respondents herein thereafter   filed   two  separate   revision  petitions   against  the  order passed by  the learned Trial Court  summoning them, before the High Court. It appears that during the pendency of the aforesaid revision applications, as the order passed by the learned Trial Court summoning   the   private   respondents   herein   was   not   stayed  and therefore the learned Trial Court proceeded with the trial and after summoning of the additional accused­private respondents herein, 18 witnesses came to have been examined by the  learned Trial Court.  That, by the impugned judgment and order, the High Court has   allowed   the   revision   applications   preferred   by   the   private respondents   herein   and   has   quashed   and   set   aside   the   order passed   by   the   learned   Trial   Court   summoning   the   additional accused­private respondents herein.  Hence, the present appeals. 3. Shri R. Basant, learned Senior Advocate appearing on behalf of the appellant has vehemently submitted that when the learned Trial Court, considering the evidence on record, both documentary and   oral,   allowed   the   application   under   Section   319   CrPC summoning the private respondents herein to face the trial, the 7 High Court is not justified in quashing and setting aside the order summoning the private respondents herein.    3.1 It is further submitted that while quashing and setting aside the order passed by the learned Trial Court summoning the private respondents herein, which was in exercise of powers under Section 319 CrPC, the High Court has acted beyond the scope and ambit of Section 319 CrPC. 3.2 It is submitted that the High Court has failed to appreciate that in fact the private respondents herein were specifically named in the FIR and thereafter even the names have been disclosed in the evidence of the deposition of the appellant – injured eye witness.  It is submitted that therefore the learned Trial Court was justified in summoning the private respondents herein in exercise of powers under Section 319 CrPC.   3.3 It   is   further   submitted   by   the   learned   Senior   Advocate appearing on behalf of the appellant that even the reasons assigned by the High Court while reversing the order passed by the learned Trial Court are not sustainable in law and on facts. 8 3.4 It is submitted that the High Court has erred in quashing and setting   aside   the   order   passed   by   the   learned   Trial   Court summoning the private respondents herein by observing that there is no evidence except the statement of the appellant herein.   It is submitted that however even the accused can be convicted on the basis of the evidence of a single witness and in the present case the appellant   is   an   injured   eye   witness.       It   is   submitted   that   the appellant is subjected to cross­examination.   It is submitted that therefore   merely   because   there   may   be   one   witness   and/or statement of only one person, is no ground not to summon the additional accused in exercise of powers under Section 319 CrPC. It is further submitted that at this stage the High Court was not justified in appreciating the deposition/evidence of the appellant on merits.   It is submitted that the things which are required to be done during the trial, have been done by the High Court at this stage of summoning the additional accused in exercise of powers under Section 319 CrPC.     It is submitted that the aforesaid is wholly   impermissible   at   the   stage   of   considering   an   application under Section 319 CrPC. 9 3.5 It is further submitted that, by the time, the High Court has passed the impugned judgment and order, as there was no stay in the revision applications, the learned Trial Court proceeded further with the trial and 18 witnesses came to be examined and the trial was   at the near end.  It is submitted that therefore also, the High Court is not justified in quashing and setting aside a well­reasoned order passed by the learned Trial Court summoning the private respondents herein in exercise of powers under Section 319 CrPC. 3.6 Shri R. Basant, learned Senior Advocate appearing on behalf of the appellant has relied upon the decision of this Court in the case of  (2014) 3 SCC 92 and  Hardeep Singh v. State of Punjab the subsequent decision of this Court in  Sukhpal Singh Khaira v. (2019) 6 SCC 638, in support of his submission State of Punjab  that at the stage of considering the application under Section 319 CrPC the High Court was not justified in entering into the merits and/or appreciation of the evidence on merits, which is required to be considered at that stage of trial.  It is submitted that as held by this Court in  (supra), the word ‘evidence’ in Section Hardeep Singh  319 CrPC has to be broadly understood and not literally as evidence 10 brought during a trial.  It is submitted that it is further held that the statement made in examination­in­chief constitutes ‘evidence’ and   the   court   exercising   powers   under   Section   319   CrPC   post commencement of trial,   need not wait for evidence against person proposed to be summoned to be tested by cross­examination.   It is submitted that the degree of satisfaction for invoking Section 319 should not be more than a prima facie case as exercised at the time of framing of  charge but short of satisfaction to an extent that evidence, if not rebutted, may lead to conviction of person sought to be added as accused. 3.7 Making the above submissions and relying upon the above decisions of this Court, it is prayed to allow the present appeals. 4. Shri Anil Kaushik, learned AAG, Haryana has supported the present appeals and has submitted that the reasons given by the High Court while quashing and setting aside a well­reasoned order passed   by   the   learned   Trial   Court   summoning   the   private respondents herein in exercise of powers under Section 319 CrPC are not sustainable in law and even on facts. 11 5. Learned   counsel   appearing   on   behalf   of   the   private respondents herein has vehemently opposed the present appeals. 5.1 It is submitted that the power under Sections 319 CrPC is a discretionary and an extra­ordinary power and has to be exercised sparingly and only in those cases where the circumstances of the case so warrant.   It is submitted that it is not to be exercised because the Trial Court is of the opinion that some other person may also be guilty of committing that offence.  It is submitted that where strong and cogent evidence occurs against a person from the evidence led before the Court that such powers should be exercised and not in a casual and cavalier manner. 5.2 It is submitted that an order under Section 319 CrPC directing summoning of additional accused cannot be passed because the first informant or one of  the  witnesses seeks to implicate other persons.  It is submitted that there must be sufficient and cogent reasons   which   are   required   to   be   assigned   by   the   Trial   Court satisfying the ingredients of the provisions under Section 319 CrPC. It   is   submitted   that,   in   the   present   case,   the   appellant   herein reiterated the contents of his complaint in the examination­in­chief 12 and no new evidence was placed on record.  It is submitted that the said statement  does   not  satisfy   the   test  for   adjudication  for  an application under Section 319 CrPC, i.e. evidence on record is such which would be more than what is required at the stage of framing of chares but less than if left unrebutted would lead to conviction.  5.3 It is further submitted that in the examination in chief, the appellant has reiterated what was stated in the FIR.  It is submitted that the allegations in the FIR were investigated/enquired into by the DSP and as per his report no evidence was found against the private respondents herein. It is submitted that therefore the High Court is justified in quashing and setting aside the order passed by the learned Trial Court. 5.4 It is submitted that as such the appellant herein is an accused in FIR NO. 477, regarding the death of one Amarjeet Singh and the injuries having been suffered by Manjeet Singh.   It is submitted that as per the said FIR, Amarjeet Singh died and Manjeet Singh suffered injuries at the hands of the appellant Sartaj Singh using his licensed revolver.  It is submitted that only after the FIR No. 477 was registered against the appellant and his accomplices, belatedly 13 a cross case in the same FIR was got registered by the police on the statement of the appellant herein, wherein he made up a concocted story of firing bullets in self defence.     It is submitted that the appellant herein stated that Palwinder Singh and Satkar Singh have given lathi blows on the head, whereas Manjeet Singh, Amarjeet Singh,   Rajwant   Singh,   Narvair   Singh   and   Sukdev   Singh   were holding Gandasis and gave him blows on the head and face, which seems to be not at all possible as rightly observed by the High Court.    5.5 It is further submitted that even otherwise the only evidence against the private respondents herein was the statement of the appellant   herein,   who   in   fact   is   an   interested   witness   in   entire matter.   He himself stands accused of killing Amarjeet Singh and grievously   hurting   and   attempting   to   kill   Manjeet   Singh   in   the original and earlier FIR.   It is submitted that therefore the High Court has rightly set aside the order passed by the learned Trial Court observing that there was no new evidence that had come forward against the private respondents herein, rather there was a detailed  enquiry  corroborating   the  innocence   of  the   respondents 14 and doubting the version of the appellant.   It is submitted that the High Court has rightly come to the conclusion that the learned Trial Court has erred in exercising its jurisdiction in summoning the answering   respondents.     It   is   further   submitted   that   even   the deposition of P.W.7 Bhupinder Singh relied upon by the appellant herein does not support the appellant.  It is submitted that in the light of the cross­examination of the witness Bhupinder Singh, it appears that the entire story has been concocted by the appellant herein in his testimony.   It is submitted that it raises substantial doubt about the whole version of the accused stated in the cross case in FIR No. 477 of 2016.   5.6 Making the above submissions, it is prayed to dismiss the present appeals. 6. Heard   learned   counsel   for   the   respective   parties   at   length. What is under challenge in the present appeals is the impugned judgment and order passed by the High Court allowing the revision applications filed by the private respondents herein and quashing and   setting   aside   the   order   passed   by   the   learned   Trial   Court 15 summoning the accused in exercise of powers under Section 319 CrPC and to face the trial.    6.1 While considering the rival submissions, the law on the scope and ambit of Section 319 CrPC is required to be considered and for that few decisions of this Court are required to be referred to. 6.1.1 In  (supra), this Court had an occasion to Hardeep Singh  consider   in   detail   the   scope   and   ambit   of   the   powers   of   the Magistrate   under   Section   319   CrPC,   the   object   and   purpose   of Section 319 CrPC etc.  It is observed in the said decision that the entire effort is not to allow the real perpetrator of an offence to get away unpunished.  It is observed that this is also a part of fair trial and in order to achieve this very end that the legislature thought of incorporating the  provisions of  Section 319 CrPC.   It is further observed that for the empowerment of the courts to ensure that the criminal administration of justice works properly, the law has been appropriately codified and modified by the  legislature under the CrPC indicating as to how the Courts should proceed to ultimately find out the truth so that the innocent does not get punished but at the same time, the guilty are brought to book under the law.  It is 16 also observed that it is the duty of the court to find out the real truth and to ensure that the guilty does not go unpunished.   In Paragraphs 8 and 9, this Court observed and held as under:  The   constitutional   mandate   under   Articles   20 “8. and 21 of the Constitution of India provides a protective umbrella for the smooth administration of justice making adequate provisions to ensure a fair and efficacious trial so that the accused does not get prejudiced after the law has been put into motion to try him for the offence but at the same time also gives equal protection to victims and to society at large to ensure that the guilty does not get away from the clutches of law. For the empowerment of the courts to ensure that the criminal administration of justice works properly, the law was appropriately codified and modified by the legislature under CrPC indicating as to how the courts should proceed in order to ultimately find   out   the   truth   so   that   an   innocent   does   not   get punished but at the same time, the guilty are brought to book under the law. It is these ideals as enshrined under the Constitution and our laws that have led to several decisions, whereby innovating methods and progressive tools have been forged to find out the real truth and to ensure that the guilty does not go unpunished. 9.  The presumption of innocence is the general law of the land as every man is presumed to be innocent unless proven to be guilty. Alternatively, certain statutory presumptions in relation to certain class of offences have been   raised   against   the   accused   whereby   the presumption of guilt prevails till the accused discharges his burden upon an onus being cast upon him under the law to prove  himself  to be innocent.   These  competing theories have been kept in mind by the legislature. The 17 entire effort, therefore, is not to allow the real perpetrator of an offence to get away unpunished. This is also a part of fair trial and in our opinion, in order to achieve this very   end   that   the   legislature   thought   of   incorporating provisions of Section 319 CrPC. It is with the said object in mind that a constructive and purposive interpretation should be adopted that advances the cause of justice and does not dilute the intention of the statute conferring powers on the court  to  carry  out  the  abovementioned avowed   object   and   purpose   to   try   the   person   to   the satisfaction   of   the   court   as   an   accomplice   in   the commission of the offence that is the subject­matter of trial.”  6.1.2 In   the   said   case,   the   following   five   questions   fell   for consideration before this Court.  ( ) What is the stage at which power under Section i 319 CrPC can be exercised?  ( ) Whether the  word “evidence” used in Section ii 319(1) CrPC could only mean evidence tested by cross­ examination or the court can exercise the power under the said provision even on the basis of the statement made   in   the   examination­in­chief   of   the   witness concerned? ( )  Whether  the  word  “evidence” used  in Section iii 319(1) CrPC has been used in a comprehensive sense and includes the evidence collected during investigation or the word “evidence” is limited to the evidence recorded during trial? ( ) What is the nature of the satisfaction required to iv invoke the power under Section 319 CrPC to arraign an accused? Whether the power under Section 319(1) CrPC 18 can be exercised only if the court is satisfied that the accused summoned will in all likelihood be convicted? ( v ) Does the power under Section 319 CrPC extend to persons not named in the FIR or named in the FIR but not charged or who have been discharged?” 6.1.3 While considering the aforesaid questions, this Court in (supra) observed and held as under: Hardeep Singh  12.  Section   319   CrPC   springs   out   of   the doctrine  judex damnatur cum nocens absolvitur  (Judge is condemned when guilty is acquitted) and this doctrine must   be   used   as   a   beacon   light   while   explaining   the ambit and the spirit underlying the enactment of Section 319 CrPC.  It   is   the   duty   of   the   court   to   do   justice   by 13. punishing   the   real   culprit.   Where   the   investigating agency for any  reason does  not array one of  the  real culprits   as  an   accused,   the   court  is   not   powerless   in calling   the   said   accused   to   face   trial.   The   question remains under what circumstances and at what stage should the court exercise its power as contemplated in Section 319 CrPC? 14.  The   submissions   that   were   raised   before   us covered a very wide canvas and the learned counsel have taken   us  through  various   provisions   of   CrPC   and   the judgments that have been relied on for the said purpose. The controversy centres around the stage at which such powers can be invoked by the court and the material on the basis whereof such powers can be exercised. 19 xxx xxx xxx 17.  Section 319 CrPC allows the court to proceed against   any   person   who   is   not   an   accused   in   a   case before it. Thus, the person against whom summons are issued in exercise of such powers, has to necessarily not be an accused already facing trial. He can either be a person   named   in   Column   2   of   the   charge­sheet   filed under Section 173 CrPC or a person whose name has been disclosed in any material before the court that is to be considered for the purpose of trying the offence, but not investigated. He has to be a person whose complicity may be indicated and connected with the commission of the offence.  The   legislature   cannot   be   presumed   to   have 18. imagined all the circumstances and, therefore, it is the duty of the court to give full effect to the words used by the legislature so as to encompass any situation which the court may have to tackle while proceeding to try an offence and not allow a person who deserves to be tried to go scot­free by being not arraigned in the trial in spite of the possibility of his complicity which can be gathered from the documents presented by the prosecution. 19.  The court is the sole repository of justice and a duty   is   cast   upon   it   to   uphold   the   rule   of   law   and, therefore, it will be inappropriate to deny the existence of such   powers   with   the   courts   in   our   criminal   justice system where it is not uncommon that the real accused, at   times,   get   away   by   manipulating   the   investigating and/or the prosecuting agency. The desire to avoid trial is so strong that an accused makes efforts at times to get himself   absolved   even   at   the   stage   of   investigation   or 20 inquiry   even   though   he   may   be   connected   with   the commission of the offence. xxx xxx xxx  In our opinion, Section 319 CrPC is an enabling 22. provision empowering the court to take appropriate steps for proceeding against any person not being an accused for also having committed the offence under trial. It is this part which is under reference before this Court and therefore in our opinion, while answering the question referred to herein, we do not find any conflict so as to delve   upon   the   situation   that   was   dealt   with   by   this Court   in  Dharam   Pal   (CB)  [ Dharam   Pal  v.  State   of Haryana , (2014) 3 SCC 306 : AIR 2013 SC 3018] . xxx xxx xxx 47.  Since  after  the filing of  the  charge­sheet, the court reaches the stage of inquiry and as soon as the court   frames   the   charges,   the   trial   commences,   and therefore, the power under Section 319(1) CrPC can be exercised at any time after the charge­sheet is filed and before the pronouncement of judgment, except during the stage of Sections 207/208 CrPC, committal, etc. which is only a pre­trial stage, intended to put the process into motion. This stage cannot be said to be a judicial step in the true sense for it only requires an application of mind rather than a judicial application of mind. At this pre­ trial stage, the Magistrate is required to perform acts in the  nature of administrative work rather than judicial such as ensuring compliance with Sections 207 and 208 CrPC,   and   committing   the   matter   if   it   is   exclusively triable   by   the   Sessions   Court.   Therefore,   it   would   be legitimate for us to conclude that the Magistrate at the 21 stage   of   Sections   207   to   209   CrPC   is   forbidden,   by express provision of Section 319 CrPC, to apply his mind to the merits of the case and determine as to whether any accused needs to be added or subtracted to face trial before the Court of Session. xxx xxx xxx 53.  It is thus aptly clear that until and unless the case reaches the stage of inquiry or trial by the court, the power under Section 319 CrPC cannot be exercised. In fact,   this   proposition   does   not   seem   to   have   been disturbed   by   the   Constitution   Bench   in  Dharam   Pal (CB)  [ Dharam Pal  v.  State of Haryana , (2014) 3 SCC 306 : AIR 2013 SC 3018] . The dispute therein was resolved visualising a situation wherein the court was concerned with procedural delay and was of the opinion that the Sessions Court should not necessarily wait till the stage of Section 319 CrPC is reached to direct a person, not facing trial, to appear and face trial as an accused. We are in full agreement with the interpretation given by the Constitution Bench that Section 193 CrPC confers power of original jurisdiction upon the Sessions Court to add an accused once the case has been committed to it.  In our opinion, the stage of inquiry does not 54. contemplate any evidence in its strict legal sense, nor could the legislature have contemplated this inasmuch as the   stage   for   evidence   has   not   yet   arrived.   The   only material   that   the   court   has   before   it   is   the   material collected by the prosecution and the court at this stage prima facie can apply its mind to find out as to whether a person, who can be an accused, has been erroneously omitted  from being arraigned  or has  been deliberately excluded by the prosecuting agencies. This is all the more 22 necessary in order to ensure that the investigating and the   prosecuting   agencies   have   acted   fairly   in   bringing before the court those persons who deserve to be tried and   to   prevent   any   person   from   being   deliberately shielded   when   they   ought   to   have   been   tried.   This   is necessary to usher faith in the judicial system whereby the court should be empowered to exercise such powers even at the stage of inquiry and it is for this reason that the   legislature   has   consciously   used   separate   terms, namely, inquiry or trial in Section 319 CrPC. 55.  Accordingly, we hold that the court can exercise the power under Section 319 CrPC only after the trial proceeds   and   commences   with   the   recording   of   the evidence   and   also   in   exceptional   circumstances   as explained hereinabove.  There   is   yet   another   set   of   provisions   which 56. form part of inquiry relevant for the purposes of Section 319 CrPC i.e. provisions of Sections 200, 201, 202, etc. CrPC applicable in the case of complaint cases. As has been discussed herein, evidence means evidence adduced before the court. Complaint case is a distinct category of criminal trial where some sort of evidence in the strict legal   sense   of   Section   3   of   the   Evidence   Act   1872 (hereinafter   referred   to   as   “the   Evidence   Act”)   comes before   the   court.   There   does   not   seem   to   be   any restriction in the provisions of Section 319 CrPC so as to preclude such evidence as coming before the court in complaint cases even before charges have been framed or the process has been issued. But at that stage as there is no accused before the court, such evidence can be used only to corroborate the evidence recorded during the trial ( sic  or)   for   the   purpose   of   Section   319   CrPC,   if   so required. What is essential for the purpose of the section 23 is   that   there   should   appear   some   evidence   against   a person   not   proceeded   against   and   the   stage   of   the proceedings   is   irrelevant.   Where   the   complainant   is circumspect in proceeding against several persons, but the court is of the opinion that there appears to be some evidence pointing to the complicity of some other persons as   well,   Section   319   CrPC   acts   as   an   empowering provision   enabling   the   court/Magistrate   to   initiate proceedings against such other persons. The purpose of Section 319 CrPC is to do complete justice and to ensure that persons who ought to have been tried as well are also tried. Therefore, there does not appear to be any difficulty in invoking powers of Section 319 CrPC at the stage of trial in a complaint case when the evidence of the complainant as well as his witnesses are being recorded. 6.1.4 While   answering   Questions   (iii),   namely,   whether   the word “evidence” used in Section 319(1) CrPC has been used in a comprehensive sense and includes the evidence collected during investigation   or   the   word   “evidence”   is   limited   to   the   evidence recorded   during   trial,   this   Court,   in   the   aforesaid   decision   has observed and held as under: “58.  To   answer   the   questions   and   to   resolve   the impediment   that   is   being   faced   by   the   trial   courts   in exercising of powers under Section 319 CrPC, the issue has to be investigated by examining the circumstances which give rise to a situation for the court to invoke such powers. The circumstances that lead to such inference being drawn up by the court for summoning a person 24 arise out of the availability of the facts and material that come up before the court and are made the basis for summoning   such   a   person   as   an   accomplice   to   the offence   alleged   to   have   been   committed.   The   material should   disclose   the   complicity   of   the   person   in   the commission of the offence which has to be the material that appears from the evidence during the course of any inquiry  into or  trial of   offence.  The  words  as  used  in Section 319 CrPC indicate that the material has to be “where … it appears from the  evidence ” before the court. 59.  Before we answer this issue, let us examine the meaning of the word “evidence”. According to Section 3 of the Evidence Act, “evidence” means and includes: “ (1)  all   statements   which   the   court   permits   or requires to be made before it by witnesses, in relation to matters of fact under inquiry; such statements are called oral evidence;  all   documents   including   electronic   records (2) produced for the inspection of the court; such documents are called documentary evidence.” xxx xxx xxx  It is, therefore, clear that the word “evidence” in 78. Section 319 CrPC means only such evidence as is made before   the   court,   in   relation   to   statements,   and   as produced before the court, in relation to documents. It is only such evidence that can be taken into account by the Magistrate   or   the   court   to   decide   whether   the   power under Section 319 CrPC is to be exercised and not on the basis of material collected during the investigation. 25 xxx xxx xxx 82.  This   pre­trial   stage   is   a   stage   where   no adjudication   on   the   evidence   of   the   offences   involved takes place and therefore, after the material along with the charge­sheet has been brought before the court, the same can be inquired into in order to effectively proceed with framing of charges. After the charges are framed, the prosecution   is   asked   to   lead   evidence   and   till   that   is done, there is no evidence available in the strict legal sense of Section 3 of the Evidence Act. The actual trial of the offence by bringing the accused before the court has still not begun. What is available is the material that has been submitted before the court along with the charge­ sheet.   In   such   situation,   the   court   only   has   the preparatory   material   that   has   been   placed   before   the court for its consideration in order to proceed with the trial by framing of charges. 83.  It is, therefore,  not any material that can be utilised,   rather   it   is   that   material   after   cognizance   is taken by a court, that is available to it while making an inquiry   into   or   trying   an   offence,   that   the   court   can utilise or take into consideration for supporting reasons to summon any person on the basis of evidence adduced before   the   court,   who   may   be   on   the   basis   of   such material, treated to be an accomplice in the commission of the offence. The inference that can be drawn is that material which is not exactly evidence recorded before the court, but is a material collected by the court, can be utilised to corroborate evidence already recorded for the purpose of summoning any other person, other than the accused. This would harmonise such material with the word “evidence” as material that would be supportive in nature to facilitate the exposition of any other accomplice 26 whose complicity in the offence may have either been suppressed or escaped the notice of the court. 84.  The   word   “evidence”   therefore   has   to   be understood in its wider sense both at the stage of trial and, as discussed earlier, even at the stage of inquiry, as used   under   Section   319   CrPC.   The   court,   therefore, should   be   understood   to   have   the   power   to   proceed against any person after summoning him on the basis of any such material as brought forth before it. The duty and   obligation   of   the   court  becomes   more   onerous   to invoke  such   powers   cautiously   on  such  material  after evidence has been led during trial. 85.  In   view   of   the   discussion   made   and   the conclusion   drawn   hereinabove,   the   answer   to   the aforesaid   question   posed   is   that   apart   from   evidence recorded during trial, any material that has been received by the court after cognizance is taken and before the trial commences, can be utilised only for corroboration and to support the evidence recorded by the court to invoke the power under Section 319 CrPC. The “evidence” is thus, limited to the evidence recorded during trial. 6.1.5 While answering Question (ii) namely, whether the word “evidence”   used   in   Section   319(1)   CrPC   means   as   arising   in examination­in­chief or also together with cross­examination, in the aforesaid decision, this Court has observed and held as under: 86.  The   second   question   referred   to   herein   is   in relation to the word “evidence” as used under Section 27

28 can even  wait till the cross­examination is over  and that there would be no illegality in doing so. A similar view has   been   taken   by   a   two­Judge   Bench   in  Harbhajan Singh  v.  State of Punjab  [(2009) 13 SCC 608 : (2010) 1 SCC (Cri) 1135] . This Court in  Hardeep Singh  [ Hardeep Singh  v.  State of Punjab , (2009) 16 SCC 785 : (2010) 2 SCC   (Cri)   355]   seems   to   have   misread   the   judgment in  Mohd.   Shafi  [ Mohd.   Shafi  v.  Mohd.   Rafiq ,   (2007)   14 SCC 544 : (2009) 1 SCC (Cri) 889 : AIR 2007 SC 1899] , as it construed that the said judgment laid down that for the exercise of power under Section 319 CrPC, the court has to necessarily wait till the witness is cross­examined and on complete appreciation of evidence, come to the conclusion   whether   there   is   a   need   to   proceed   under Section 319 CrPC. 89.  We have given our thoughtful consideration to the diverse views expressed in the aforementioned cases. Once examination­in­chief is conducted, the statement becomes part of the record. It is evidence as per law and in the true sense, for at best, it may be rebuttable. An evidence   being   rebutted   or   controverted   becomes   a matter of consideration, relevance and belief, which is the stage of judgment by the court. Yet it is evidence and it is material on the basis whereof the court can come to a prima facie opinion as to complicity of some other person who may be connected with the offence.  As   held   in  Mohd.   Shafi  [ Mohd.   Shafi  v.  Mohd. 90. , (2007) 14 SCC 544 : (2009) 1 SCC (Cri) 889 : AIR Rafiq 2007   SC   1899]   and   [(2009)   13   SCC Harbhajan   Singh 608 : (2010) 1 SCC (Cri) 1135] , all that is required for the exercise of the power under Section 319 CrPC is that, it must   to the court that some other person also appear who is not facing the trial, may also have been involved in the offence. The prerequisite for the exercise of this 29 power   is   similar   to   the   prima   facie   view   which   the Magistrate must come to in order to take cognizance of the offence. Therefore, no straitjacket formula can and should be laid with respect to conditions precedent for arriving at such an opinion and, if the Magistrate/court is convinced even on the basis of evidence appearing in examination­in­chief,   it   can   exercise   the   power   under Section 319 CrPC and can proceed against such other person(s). It is essential to note that the section also uses the   words   “such   person  could  be   tried”   instead of  should  be tried. Hence, what is required is not to have a   mini­trial   at   this   stage   by   having   examination   and cross­examination and thereafter rendering a decision on the overt act of such person sought to be added. In fact, it   is   this   mini­trial   that   would   affect   the   right   of   the person sought to be arraigned as an accused rather than not having any cross­examination at all, for in light of sub­section (4) of Section 319 CrPC, the person would be entitled to a fresh trial where he would have all the rights including   the   right   to   cross­examine   prosecution witnesses and examine defence witnesses and advance his arguments upon the same. Therefore, even on the basis of examination­in­chief, the court or the Magistrate can   proceed   against   a   person   as   long   as   the  court   is satisfied  that the evidence appearing against such person is such that  it  prima  facie  necessitates  bringing  such person to face trial. In fact, examination­in­chief untested by   cross­examination,   undoubtedly   in   itself,   is   an evidence. 91.  Further, in our opinion, there does not seem to be any logic behind waiting till the cross­examination of the witness is over. It is to be kept in mind that at the time of exercise of power under Section 319 CrPC, the person sought to be arraigned as an accused, is in no 30 way   participating   in   the   trial.   Even   if   the   cross­ examination is to be taken into consideration, the person sought   to   be   arraigned   as   an   accused   cannot   cross­ examine   the   witness(es)   prior   to   passing   of   an   order under   Section   319   CrPC,   as   such   a   procedure   is   not contemplated   by   CrPC.   Secondly,   invariably   the   State would not oppose or object to naming of more persons as an   accused   as   it   would   only   help   the   prosecution   in completing the chain of evidence, unless the witness(es) is obliterating   the   role   of   persons   already   facing   trial. More so, Section 299 CrPC enables the court to record evidence in absence of the accused in the circumstances mentioned therein. 92.  Thus, in view of the above, we hold that power under Section 319 CrPC can be exercised at the stage of completion  of   examination­in­chief  and   the  court  does not need to wait till the said evidence is tested on cross­ examination for it is the satisfaction of the court which can be gathered from the reasons recorded by the court, in   respect   of   complicity   of   some   other   person(s),   not facing the trial in the offence. 6.1.6 While answering Question (iv), namely, what is the degree of satisfaction required for invoking the power under Section 319 CrPC, this Court after considering various earlier decisions on this point, has observed and held as under:  Power   under   Section   319   CrPC   is   a 105. discretionary   and   an   extraordinary   power.   It   is   to   be exercised sparingly and only in those cases where the 31 circumstances  of the  case so  warrant.  It is not  to  be exercised because the Magistrate or the Sessions Judge is of the opinion that some other person may also be guilty of committing that offence. Only where strong and cogent   evidence   occurs   against   a   person   from   the evidence led before the court that such power should be exercised and not in a casual and cavalier manner. 106.  Thus, we hold that though only a prima facie case is to be established from the evidence led before the court,   not   necessarily   tested   on   the   anvil   of   cross­ examination,   it   requires   much   stronger   evidence   than mere probability of his complicity. The test that has to be applied is one which is more than prima facie case as exercised at the time of framing of charge, but short of satisfaction   to   an   extent   that   the   evidence,   if   goes unrebutted, would lead to conviction. In the absence of such   satisfaction,   the   court   should   refrain   from exercising power under Section 319 CrPC. In Section 319 CrPC the purpose of providing if “it appears from the evidence   that   any   person   not   being   the   accused   has committed any offence” is clear from the words “ for which such person could be tried together with the accused ”. The words   used   are   not   “for   which   such   person   could   be convicted”.   There  is,  therefore,   no   scope  for   the   court acting under Section 319 CrPC to form any opinion as to the guilt of the accused. 6.1.7 While answering Question (v), namely, in what situations can the power under Section 319 CrPC be exercised: named in the 32 FIR, but not charge­sheeted or has been discharged, this Court has observed and held as under: 112.  However,   there   is   a   great   difference   with regard to a person who has been discharged. A person who has been discharged stands on a different footing than a person who was never subjected to investigation or if subjected to, but not charge­sheeted. Such a person has stood the stage of inquiry before the court and upon judicial   examination   of   the   material   collected   during investigation, the court had come to the conclusion that there is not even a prima facie case to proceed against such person. Generally, the stage of evidence in trial is merely proving the material collected during investigation and therefore, there is not much change as regards the material   existing   against   the   person   so   discharged. Therefore, there must exist compelling circumstances to exercise such power. The court should keep in mind that the witness when giving evidence against the person so discharged, is not doing so merely to seek revenge or is naming him at the behest of someone or for such other extraneous   considerations.   The   court   has   to   be circumspect in treating such evidence and try to separate the chaff from the grain. If after such careful examination of the evidence, the court is of the opinion that there does exist   evidence   to   proceed   against   the   person   so discharged, it may take steps but only in accordance with Section 398 CrPC without resorting to the provision of Section 319 CrPC directly. xxx xxx xxx 116.  Thus, it is evident that power under Section 319   CrPC   can   be   exercised   against   a   person   not 33 subjected to investigation, or a person placed in Column 2 of the charge­sheet and against whom cognizance had not been taken, or a person who has been discharged. However, concerning a person who has been discharged, no proceedings can be commenced against him directly under   Section   319   CrPC   without   taking   recourse   to provisions of Section 300(5) read with Section 398 CrPC. 6.2 Considering   the   law   laid   down   by   this   Court   in  Hardeep   (supra)  and the observations and findings referred to and Singh reproduced hereinabove, it emerges that ( i ) the Court can exercise the   power   under   Section   319   CrPC   even   on   the   basis   of   the statement   made   in   the   examination­in­chief   of   the   witness concerned and the Court need not wait till the cross­examination of such a witness and the Court need not wait for the evidence against the   accused   proposed   to   be   summoned   to   be   tested   by   cross­ examination; and ( ii ) a person not named in the FIR or a person though named in the FIR but has not been charge­sheeted or a person who has been discharged can be summoned under Section 319 CrPC, provided from the evidence (may be on the basis of the evidence   collected   in   the   form   of   statement   made   in   the 34

35 the trial court to summon other persons as well who were named in FIR but not implicated in the charge­sheet has gone, in that case also, the Court is still not powerless by virtue of Section 319 CrPC and even those persons named in FIR but not implicated in charge­ sheet can be summoned to face the trial provided during the trial some evidence surfaces against the proposed accused. 7. Applying  the   law laid   down  by   this  Court  in the  aforesaid decisions to the case of the accused on hand, we are of the opinion that learned Trial Court was justified in summoning the private respondents herein to face the trial as accused on the basis of the deposition of the appellant – injured eye witness.  As held by this Court in the aforesaid decisions, the accused can be summoned on the basis of even examination­in­chief of the witness and the Court need not wait till his cross­examination.   If on the basis of the examination­in­chief of the witness the Court is satisfied that there is a prima facie case against the proposed accused, the Court may in exercise of powers under Section 319 CrPC array such a person as accused and summon him to face the trial.  At this stage, it is required to be noted that right from the beginning the appellant 36 herein – injured eye witness, who was the first informant, disclosed the names of private respondents herein and specifically named them in the FIR.  But on the basis of some enquiry by the DSP they were not charge­sheeted.  What will be the evidentiary value of the enquiry report submitted by the DSP is another question.   It is not that   the   investigating   officer   did   not   find   the   case   against   the private   respondents   herein   and   therefore   they   were   not   charge­ sheeted.  In any case, in the examination­in­chief of the appellant­ injured eye witness, the names of the private respondents herein are   disclosed.     It   might   be   that   whatever   is   stated   in   the examination­in­chief is the same which was stated in the FIR.   The same is bound to be there and ultimately the appellant herein – injured eye witness is the first informant and he is bound to again state what was stated in the FIR, otherwise he would be accused of contradictions   in   the   FIR   and   the   statement   before   the   Court. Therefore, as such, the learned Trial Court was justified in directing to issue summons against the private respondents herein to face the trial. 37 8. Now, so far as the impugned judgment and order passed by the High Court is concerned, it appears that while quashing and setting aside the order passed by the learned Trial Court, the High Court has considered/observed as under: “No evidence except the statement of Sartaj Singh, which   has   already   been   investigated   into   by   the concerned DSPs was relied upon by the trial Court to summon, which was not sufficient for exercising power under Section 319 Cr.P.C. As per statement of Sartaj Singh, Palwinder Singh and   Satkar   Singh   gave   him   lathi   blows   on   the   head. Manjeet Singh, Amarjeet Singh, Rajwant Singh, Narvair Singh and Sukhdev Singh were holding gandasi.  Manjeet Singh,   Amarjeet   Singha   and   Rajwant   Singh   gave   him gandasi blows on the head and face.  All the injuries are stated to fall in the offence under Sections 323, 324, 326, 341 read with Section 149 IPC.  In case, so many people as   mentioned   above   were   giving   gandasi   and   lathies blows   on   the   head,   Sartaj   Singh   was   bound   to   have suffered more injuries, which would not have left him alive and probably he would have been killed on the spot. He seems to have escaped with only such injuries as have invited offence only under Sections 323, 324, 326, 341 read with Section 149 of IPC.   Therefore, the trial Court erred in exercising his jurisdiction summoning the other   accused   where   exaggeration   and   implication   is evident on both sides.” 8.1 The   aforesaid   reasons   assigned   by   the   High   Court   are unsustainable in law and on facts.  At this stage, the High Court was not required to appreciate the deposition of the injured eye 38 witness and what was required to be considered at this stage was whether there is any prima facie case and not whether on the basis of such material the proposed accused is likely to be convicted or not and/or whatever is stated by the injured eye witness in his examination­in­chief is exaggeration or not.  The aforesaid aspects are   required   to   be   considered   during   the   trial   and   while appreciating the entire evidence on record.   Therefore, the High Court has materially erred in quashing and setting aside the order passed by the learned Trial Court summoning the accused to face the trial in exercise of powers under Section 319 CrPC, on the reasoning mentioned hereinabove.  Even the observations made by the   High   Court   referred   to   hereinabove   are   on   probability. Therefore, the impugned judgment and order passed by the High Court is not sustainable in law and on facts and is beyond the scope and ambit of Section 319 CrPC. 8.2 In view of the above and for the reasons stated above, the present   appeals   succeed.     The   impugned   judgment   and   order passed by the High Court dated 28.08.2020 in revision application bearing CRR No. 3238 of 2018 and CRMM No. 55631 of 2018 is 39 hereby quashed and set aside and the order passed by the learned Trial Court summoning the private respondents herein to face the trial is hereby restored.  The private respondents herein now to face the trial as summoned by the learned Trial Court.   The present appeals are allowed accordingly.  ……………………………………J. [Dr. Dhananjaya Y. Chandrachud] ………………………………….J. [M. R. Shah] New Delhi, March 15, 2021