DALBIR SINGH vs. UNION OF INDIA

1                        REPORTABLE                IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION  CIVIL APPEAL NO.9885 OF 2011 Dalbir Singh       .…Appellant(s)                   Versus Union of India & Ors.         ….Respondent(s) J U D G M E N T A.S. Bopanna,J. 1. The appellant is before this Court assailing the order dated   August   26,   2011   passed   by   the   Armed   Forces Tribunal,   Chandigarh   Regional   Bench   at   Chandimandir whereby the appeal filed by the appellant herein has been dismissed   and   the   sentence   imposed   by   the   Summary General Court Martial (‘SGCM’ for short) has been upheld. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.07.02 17:28:10 IST Reason: 2 2. The appellant was enrolled in the Army on April 06, 1999 and was posted to 3 Rashtriya Rifles (RR) Battalion (Bn) in the year 2006.  While he was so serving, in respect of an incident which occurred on August 13, 2006, action was   initiated   under   Section   34(c)   of   the   Army   Act, proceedings were held by the SGCM and the sentence to undergo imprisonment for six months and dismissal from service was imposed.  The appellant assailing the same was before   the   Armed   Forces   Tribunal   and   in   the   said proceedings the order impugned dated August 26, 2011 is passed.   The incident referred to is that according to the prosecution while the appellant was posted to 3 Rashtriya Rifles (RR) Battalion (Bn), it was ordered on August 13, 2006   to   cordon   and   search   be   carried   out   in   village Darigidiyan in the Jammu and Kashmir.  The details of the officers who formed a part of the contingent is also referred in the proceedings. On reaching the village there was a brief contact with the militant and exchange of fire, after which the militants took cover in a maize field.   In that view, for the purpose of operation two teams were formed, among others the appellant was a part of the second team. 3 At about 0800 Hrs on August 13, 2006 the team under Subedar Subhash Chand in which the appellant was also a member was divided into two groups.  When the appellant and the group in which he was given the responsibility to search the house along with Naik Sukhdev Raj and Sapper Bachitar Singh was searching, they heard firing from the direction of the maize field and as such the group exited the house from the window and the cordon was thereafter adjusted   for   the   night   around   the   maize   field.     In   that regard the Light Machine Gun (LMG) was also placed and the LMG was manned by Sapper Gurmail Singh and the appellant.  To provide support, Sapper Bachitar Singh was positioned to his left at about 5­7 meters.  At about 2300 Hrs intense fire came from the direction of the maize field towards   the   LMG   spot   wherein   Sapper   Gurmail   Singh, Subedar Dalbir Singh and the appellant were positioned. The charge against the appellant is that he left his post, jumped across the stone wall and failed to retaliate against the militants. He failed to use his AK­47 and a pistol which was with him due to which the militants broke the cordon, killed   Sapper   Gurmail   Singh   and   took   away   the   LMG. 4 While jumping over the wall the appellant no doubt was hit by a bullet in the leg. 3. Based   on   such   charge   of   exhibiting   cowardice   by abandoning   his   post,   the   proceedings   were   held   in   the SGCM.  The witnesses were examined and on analysing the same the sentence dated March 06, 2008 was imposed.  It is the   said   finding   and   sentence   which  was   assailed   in OA.No.296 of 2010 before the Armed Forces Tribunal.  The Armed Forces Tribunal has referred to the evidence of each of the   witnesses   who   had   been   examined   in  the   SGCM while prosecuting the charge against the appellant and on such reappreciation had arrived at the conclusion that the sentence imposed on the appellant is justified. 4. The learned counsel for the appellant while assailing the finding and conclusion reached by the SGCM and the Armed Forces Tribunal has contended that the conclusion reached is erroneous inasmuch as the evidence tendered by the witnesses has not been properly appreciated.   The learned counsel contends that if the case of the prosecution as narrated in the judgment of the Tribunal is taken note 5 and, in that background, the evidence of the witness is referred   to,   the   same   would   not   be   sufficient   for establishing the charge.  It is contended that the appellant himself   was   injured   in   the   incident   and   in   such circumstance,   it   cannot   be   concluded   that   he   had abandoned the post and cannot be branded as a coward. The learned counsel has referred to the cross examination of the witnesses examined as PW­4 to PW­6 to contend that the said witnesses have stated that the appellant was a good soldier and had on earlier occasions accompanied the said witnesses in several operations and the appellant is not   scared   to   take   part   in   the   operation.     The   learned counsel, therefore, contends that when the appellant has such record of service, the charge that he had moved away from the post as an act of cowardice cannot be accepted and   hence   he   seeks   that   the   findings   recorded   by   the SGCM and the conclusion reached by the Armed Forces Tribunal be set aside. 5. The learned counsel for the respondents has taken us through the appeal papers including the order passed 6 by   the   Armed   Forces   Tribunal.     In   that   regard,   it   is contended that the SGCM based on the evidence of the prosecution witnesses had arrived at its conclusion.  It is pointed   out   that   the   Armed   Forces   Tribunal   while considering the appeal filed by the appellant herein has reappreciated the evidence and has thereafter arrived at its conclusion.  It is contended that in such circumstance in the appeal of the present nature the concurrent findings and orders rendered by the courts below do not call for interference.   On the factual aspect it is contended that though the appellant presently contends that he had not abandoned the post, there is no explanation as to why even in a grave situation he had not made use of either the AK­ 47 gun or the pistol which was in his possession as a mark of retaliation.   In that circumstance, it is contended that when   in   the   attack   carried   out   by   the   militants   the colleague of the appellant late Gurmail Singh had died and there   was   no   action   from   the   appellant,   it   is   a   grave situation which warranted the action taken and the same does not call for interference. 7 6. In the above background, keeping in view the scope available in examining a matter of the present nature we have taken note of the nature of the consideration made by the Armed Forces Tribunal as the same was in a statutory appeal   against   the   proceedings   by   the   SGCM.     In   the matter of the present nature when the task assigned to a soldier is cut out in a definite manner and when the duties are assigned, the only scope in a judicial proceeding is to find  out  whether  the   same   has  been  performed  by  him based on the finding of fact that is recorded.  In a matter where allegation of cowardice is made, the reason for which such allegation is made is to be taken note and considered. In that view, without adverting to all other aspects what is necessary to be taken note is the charge that was made and   the   reason   for   which   the   competent   authority   had arrived   at   the   conclusion   that   the   appellant   instead   of performing his duty had run away from it.  Limited to that aspect, what is to be taken note is that in the background of the situation that had arisen, the task assigned to the group of officers was to cordon the area and prevent the militants from breaking through.   The charge against the 8 appellant is that despite the militants having attacked and killed Sapper Gurmail Singh who was in the group of the appellant and though the LMG was manned by the said deceased Sapper Gurmail Singh and the appellant,   the appellant had not retaliated using either the AK­47 gun or the pistol which was in his possession.  On the other hand, the appellant abandoned the post and jumped over the wall to escape from the spot.   The defence of the appellant, however, was that he had jumped over the wall to protect himself and attack the militants and in that process he was also fired at, to his leg and was injured, in the process he had become unconscious for about 10 seconds and it is at that point the militants had picked up the LMG and carried it away.  The appellant had also stated that his AK­47 was jammed when tried to use it. 7. From the evidence of the witnesses the manner in which the incident had occurred has been referred to in detail.  Insofar as charge against the appellant, apart from the   fact   that   he   was   injured   the   other   actions   would indicate   that  the   appellant   did   not  rise   to   the   occasion 9 more   particularly   when   his   colleague   was   attacked   and killed.  Though he has contended that he had jumped the wall to protect himself, there is no reasonable explanation as to why he had not used the weapons which were with him when the attack from the militants had already taken place   and   his   colleague   was   injured.     Even   if   the explanation sought to be put forth by him that he was unconscious for about 10 to 12 seconds is taken note the same was not of such a long duration which had prevented him from taking any action even thereafter and that too in a situation when the militants had killed a soldier and also had taken away the LMG.   While taking note of the said explanation sought to be put forth by the appellant the Tribunal   has   rightly   arrived   at   the   conclusion   that   the theory of the appellant having become unconscious cannot be accepted since all incidents which occurred from the time there was an attack by the militants including the act of the militants in taking away the LMG was explained by the appellant, which he would not have been aware of if he was actually unconscious.  In that circumstance, when the evidence   has   been   adverted   to   by   the   Armed   Forces 10 Tribunal   and   when   such   conclusion   reached   does   not indicate any perversity it would not be appropriate for this Court to interfere in the matter.  Further, there is no other material   or   circumstance   brought   on   record   by   the appellant to indicate, but for the incident there was any other reason due to which he was victimized or to show that it is a malafide action. 8. Though the learned counsel for the  appellant  has sought to refer to the cross­examination of PW­4 to PW­6 to indicate that he had taken part in several operations earlier and the said witnesses have admitted him to be a good soldier, in the matter of protecting the border, a soldier cannot live merely on past glory but should rise to the occasion on every occasion to defend the integrity of the nation since such is the trust reposed in a soldier.  Though in   service   matters   the   past   conduct,   both   positive   and negative   will  be   relevant  not   only   while   referring   to   the misconduct but also in deciding the proportionality of the punishment,   the   Court   should   be   cautious   while considering   the   case   of   an   officer/soldier/employee   of   a 11 disciplined force and the same yardstick or sympathetic consideration as in other cases cannot be applied.   The resources of the country are spent on training a soldier to retaliate   and   fight   when   the   integrity   of   the   nation   is threatened and there is aggression.  In such grave situation if a soldier turns his back to the challenge, it will certainly amount to cowardice.   If in that background, the action taken against the appellant is taken note, we are of the opinion, that the SGCM and the Armed Forces Tribunal were justified. 9. Having arrived at the above conclusion we also take note that the appellant apart from being dismissed from service   has   also   been   ordered   to   undergo   rigorous imprisonment for six months.   For the reasons recorded above, the order of dismissal is justified and does not call for interference.  In so far as the order for imprisonment, in the present facts and circumstance we notice that though the  appellant  had   exhibited   cowardice,   the   fact  remains that he had also received a gunshot injury in the incident. Further, there is long lapse of time and as such in the 12 peculiar facts and circumstance we are of the opinion that the order of imprisonment need not be implemented at this stage. 10. Consequently, the order of dismissal from service is upheld while the order to undergo rigorous imprisonment is set aside.  The appeal is accordingly disposed of with no order as to costs.  ……………………….J.                                                 (M.R. SHAH] ……………………….J.                                                     (A.S. BOPANNA] New Delhi, July 02, 2019