Sh. Ajit Singh & Anr. vs State (Govt. Of N.C.T. Of Delhi)
2010 Latest Caselaw 567 Del

*        HIGH COURT OF DELHI : NEW DELHI

         Crl. Rev. P. No.38/2010 & Crl.M.A. No.733/2010

%               Judgment reserved on:        25th January, 2010

                Judgment delivered on:       2nd February, 2010
1. Sh. Ajit Singh
   S/o. Sh. Uday Singh
   R/o. Village Ranholla,
   Nangloi, Delhi

2. Sh. Kulbeer Singh @ Kuldeep
   S/o. Sh. Navrang
   R/o. Village Ranholla,
   Nangloi, Delhi                                    ....Petitioners

                                 Through:    Mr. J.K. Dhingra, Adv.

                        Versus

    State (Govt. of N.C.T. of Delhi)                .... Respondent

                                 Through:    Ms. Fizani Hussain, APP.

Coram:
HON'BLE MR. JUSTICE V.B. GUPTA

1. Whether the Reporters of local papers may
   be allowed to see the judgment?                  Yes

2. To be referred to Reporter or not?               Yes

3. Whether the judgment should be reported
   in the Digest?                                   Yes




V.B.Gupta, J.

Present petition has been filed under Section 397/401 of Code of Criminal

Procedure (for short as „Code‟) against order dated 17th November, 2009 passed

by Additional Sessions Judge, vide which charges under Section 308/341/427 read

with Section 34 IPC were ordered to be framed against present petitioners.

2. Brief facts are that on 11th October, 2007 at about 8.20 p.m., Yogender

Singh, the complainant was going to his go-down at Mundka road on his

motorcycle. Petitioner No.1 Ajit Singh, who was known to him attacked him with

an iron rod, the blow of which fell on his elbow. Immediately, another person

known to the complainant namely, Kulbeer Singh-petitioner No.2, hit the

complainant with an iron rod on his head. Thereafter, two-three other associates

of the petitioners started beating the complainant. The complainant managed to

reach his home and was taken to hospital by his brother. As per MLC,

complainant received lacerated wounds over the right occipital-parietal region and

abrasions over his wrist.

3. It is contended by learned counsel for petitioners that Court cannot act

merely as a post office or mouth piece of the prosecution. If two views are

possible, judge has the right to discharge the accused for the particular offence. In

the present case, trial court mechanically framed charges against the petitioners

and reasons given by trial court are contrary to law. Medical examination of the

injuries and opinion of the doctors show that the injuries are simple in nature.

Under these circumstances, ingredients of Section 308 IPC are not made out at all.

4. On the other hand, it is contended by learned counsel for State that injuries

were caused by petitioners on the head-which is a vital part of the body. These

injuries were caused with an iron rod. There is no infirmity or ambiguity in the

impugned order.

5. It is well-settled that at the time of framing of charge, the court has to see;

(i) If a prima-facie case has been made out or not and whether there

are sufficient grounds for proceeding against the accused or not;

(ii) The charge has not to be framed at the mere asking of the

prosecution;

(iii) The court has the undoubted power to sift and weigh the evidence

for the limited purpose of finding out whether or not, a prima-facie

case against the accused has been made out;

(iv) If the court were to think that the accused might have committed

the offence it can frame the charge, though for conviction the

conclusion is required to be that the accused has committed the

offence;

(v) At the stage of framing of charge, probative value of the material

brought on record by the prosecution has to be accepted as true at

that stage and;

(vi) The court has to consider the broad probabilities of the case, the

total effect of the evidence and the documents produced before it.

This, however, does not mean that the Judge should make a roving

enquiry into the pros and cons of the matter and weigh the evidence

as if he was conducting the trial.

6. In the light of above principles, it is to be seen as to whether in the present

case prima-facie, there are sufficient grounds for framing charges against the

petitioners or not.

7. As per prosecution case, the injured was hit with an iron rod over head.

The nature of injury in the MLC report is stated to be „simple‟ but there is no

denying the fact that complainant was hit on the head with an iron rod. There is no

doubt that a blow of an iron rod on the head can cause death. If such a blow leads

to death, it could be an offence punishable under 304 and 302 of IPC, but if the

person survives, it is still a grave offence under section 308 IPC. The MLC

clearly shows that complainant received lacerated wounds over the right occipital-

parietal region.

8. Trial court in the impugned order observed;

"It cannot be disputed that a blow of an iron rod on the head of a person is capable of causing his death. A simple knowledge that it is so capable can ordinarily be imputed to offender unless there are any other circumstances to indicate that he could have had no such knowledge. If death is actually caused by voluntarily hit somebody with iron rod the offender would have committed an offence punishable under Section 304 or 302 IPC, depending upon the degree of knowledge or intention that can be imputed to him in the given circumstances. If on the other hand, the blow of the iron rod falls short of causing death, this would certainly attract section 308 IPC."

9. Here, both the petitioners have been named by the complainant in his

statement. Thus, prima facie the involvement of both the petitioners is there in

this case. There is no infirmity or ambiguity in the impugned order.

10. The present revision petition is not maintainable and same is hereby

dismissed.

+ Crl.M.A. No.733/2010

11. Dismissed.

12. Copy of this order be sent to trial court.

V.B.GUPTA, J.

nd 2 February, 2010 RB