Scope of Section 392 CrPC Reference in Composite Appeals Involving Concurrent Findings of Guilt

The Rastogi brothers (Anil, Ajay, and Atul) were convicted by the Trial Court under Sections 148 and 302/149 of the IPC for murder and sentenced to life imprisonment

On appeal, a Division Bench of the Allahabad High Court delivered split opinions: both Judges upheld the conviction of Anil and Ajay, but they disagreed regarding Atul; one Judge favored acquittal while the other favored conviction

Consequently, the matter was referred to a third (referee) Judge under Section 392 of the CrPC, 1973. The referee Judge not only acquitted Atul but also reversed the unanimous findings of the Division Bench regarding Anil and Ajay, acquitting them as well

The Complainant and the State challenged this acquittal before the Supreme Court, arguing the referee Judge exceeded his jurisdiction

Section 392 of the Code of Criminal Procedure, 1973, which dictates the procedure when High Court Judges are equally divided in opinion.

The Court analyzed the doctrine of stare decisis regarding Sajjan Singh v. State of M.P., which previously held that a third Judge must examine the whole case independently and is not bound by unanimous portions of the Division Bench's opinion.

Section 374(2) regarding the individual right of appeal.

The principles of judicial propriety and comity.

The Court expressed "respectful disagreement" with the wide powers granted to referee Judges in Sajjan Singh.

The Court reasoned that under Section 392, the use of the definite article "the" in "the appeal" is anaphoric, referring back to the specific "instance" of disagreement rather than reopening the entire trial.

The Court found that where multiple convicts file a composite appeal, they are effectively exercising individual statutory rights under Section 374; thus, if two Judges agree on the guilt of Accused A and B but differ only on Accused C, only Accused C’s "instance" should be laid before the third Judge.

The Court highlighted that the Sajjan Singh approach creates anomalies: a referee Judge could theoretically reverse a unanimous acquittal of certain co-accused simply because there was a disagreement regarding one other person in a composite appeal, which violates Article 14 and judicial discipline.

The Court referred the question of whether Sajjan Singh lays down the correct law to a larger Bench. The current appeals are stayed pending the opinion of the larger Bench.