Sahil vs State
2014 Latest Caselaw 1780 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 RESERVED ON : March 24, 2014
                                 DECIDED ON : April 02, 2014

+                                CRL.A. 1356/2012

       SAHIL                                            ..... Appellant
                           Through :    Ms.Anita Abraham, Advocate.

                           Versus

       STATE                                            ..... Respondent
                           Through :    Mr.M.N.Dudeja, APP.

        CORAM:
        MR. JUSTICE S.P.GARG

S.P.GARG, J.

1. Sahil (the appellant) questions the legality and correctness of

a judgment dated 01.08.2012 of learned Additional Sessions Judge-FTC

(Central) in Sessions Case No.48/10 arising out of FIR No.107/10

registered at Police Station Ranjeet Nagar by which he was convicted

under Sections 393/394/398 IPC and 27 Arms Act. By an order on

sentence dated 08.08.2012, he was awarded RI for seven years with fine

`2,500/- under Section 393 IPC; RI for seven years with fine `2,500/-

under Section 394 IPC; RI for seven years under Section 398 IPC and RI

for three years with fine `1,000/- under Section 27 Arms Act. All the

sentences were to operate concurrently.

2. Allegations against the appellant-Sahil, as revealed in the

charge-sheet, were that on 05.06.2010 at about 09.30 p.m. opposite house

No.3266, Ranjeet Nagar, he and his associates (not arrested) attempted to

rob complainant-Ajay Kumar of laptop at pistol point. In the process of

committing robbery, he voluntarily caused hurt to complainant's son-

Amit. The police machinery came into motion when information about

the occurrence was conveyed and recorded by a Daily Diary (DD)

No.28A (Ex.PW-12/A) at 09.45 p.m.at police station Ranjit Nagar. The

investigation was assigned to HC Gyan Parkash who with Ct.Virender and

Ct.Rakesh went to the spot. Subsequently, ASI Rajender Singh also

joined them. Ajay handed over the custody of the appellant, who was

lying unconscious at the spot, to the Investigating Officer along with the

pistol recovered from him. The victims and the appellant were sent for

medical examination. After recording complainant's statement (Ex.PW-

1/A), the Investigating Officer lodged First Information Report.

Statements of witnesses conversant with the facts were recorded. The

exhibits were sent to Forensic Science Laboratory for examination. After

completion of investigation, a charge-sheet was filed against the appellant

in the court; he was duly charged and brought to trial. The prosecution

examined 13 witnesses to substantiate the charges and to establish the

guilt of the appellant. In 313 statement, the appellant pleaded false

implication and denied complicity in the crime. The trial resulted in his

conviction as aforesaid. It is relevant to note that the appellant was

acquitted of the charges under Section 25 Arms Act in the absence of

sanction under Section 39 Arms Act and the State did not challenge the

said acquittal.

3. I have heard the learned counsel for the parties and have

examined the file. Appellant's counsel urged that the trial court did not

appreciate the evidence in its true and proper perspective and fell into

grave error in relying upon the testimony of interested witnesses without

independent corroboration. No public person present at the spot, who had

allegedly given beatings to the appellant, was associated in the

investigation. She emphasized that Section 398 IPC was not attracted and

proved as the 'pistol' allegedly recovered from the appellant's possession

was empty and did not have any cartridge. It was not 'used' by him to

commit robbery. The prosecution witnesses have made vital

improvements in their deposition regarding the exact number of assailants

and the motor-cycles on which they had arrived at the spot. She forcefully

argued that it was a case of mere quarrel and the appellant was falsely

implicated in this case. Learned APP urged that the impugned judgment

is based upon the cogent and reliable testimonies of the complainant and

his son who had no prior animosity to falsely implicate.

4. The occurrence took place at around 09.30 p.m. Daily Dairy

(DD No.28/A) was recorded at Police Station Ranjit Nagar at 09.45 p.m.

regarding the incident. It was informed that an individual having a gun

was quarrelling at House No.3266, Ranjeet Nagar. Both the victims-Amit

and appellant were taken to Dr. Ram Manohar Lohia hospital for medical

examination. Sahil's MLC (Ex.PW-11/A) records the arrival time at the

hospital as 10.45 p.m. It confirms his presence at the spot. PW-1 (Ajay

Kumar) and PW-2 (Amit) were taken to Dr.Ram Manohar Lohia

hospital and their MLCs (Ex.PW-6/B and Ex.PW-6/A respectively) record

the arrival time at 11.55 p.m. After recording complainant's statement

(Ex.PW-1/A), the investigating officer lodged First Information Report at

about 01.40 A.M. by endorsement/rukka (Ex.PW-13/A). Apparently,

there was no inordinate delay in lodging the First Information Report. In

the complaint, Ajay Kumar gave detailed account of the occurrence and

disclosed as to how and under what circumstances the appellant and his

associates attempted to rob them of their laptop lying on the rear seat of

the car when they had arrived near their House No.3266, Ranjeet Nagar.

He also informed that in the process, the assailant with the butt of the

pistol caused hurt to his son. The associates of the appellant succeeded to

flee the spot. In his court statement as PW-1, Ajay Kumar proved the

version given to the police at the first instance without major variations.

He identified Sahil as one of the assailants who had arrived on a motor-

cycle and had pointed a pistol at him. Due to fear, PW-1 (Ajay Kumar)

went to his house. The appellant attempted to pick up the bag containing

laptop, documents and some cash kept on the rear seat of the car. He also

caused hurt to Amit with the butt of the pistol. PW-1 caught hold of the

appellant when he had put his neck inside the car to pick the laptop. He

was given beatings by the public. His associates with the help of weapons

like knife and pistols threatened the public and succeeded to flee the spot.

On arrival of the police, the pistol (Ex.P-1) was handed over along with

the custody of the appellant. In the cross-examination, the witness

admitted that all the accused persons were wearing full mask helmets.

Injuries were caused to his son on forehead. He was first taken to a

private hospital i.e.Kailash Nursing Home and thereafter he was taken to

Dr.Ram Manohar Lohia hospital for medical examination. Someone from

the public had informed the police at 100. The witness deposed that he

had seen the pistol at the spot and also at the police station. He denied the

suggestion that the accused was not present at the spot or was falsely

implicated in the case. Scanning the testimony of this witness, reveals

that despite lengthy and searching cross-examination, no material

discrepancies could be elicited to discard the version narrated by him. No

ulterior motive was assigned to him to falsely rope in an innocent.

Presence of the witness was not denied in the cross-examination. No

suggestion was put to the witness as to how and under what

circumstances, the appellant who had sustained injuries on his body was

apprehended outside his house. The appellant did not give any specific

reasons to remain present near his house without any particular purpose.

PW-2 (Amit-the victim) fully corroborated PW-1 on all material facts and

identified the appellant-Sahil as one of the assailants who had attempted

to commit robbery and in the process caused hurt on his forehead with the

butt of the pistol. In the cross-examination, he was confronted with

certain facts with his statement (Ex.PW2/DA) under Section 161 Cr.P.C.

He reasserted that he had seen the pistol at the place of occurrence as well

as in the police station. He also denied the suggestion that the accused was

no present at the place of occurrence. Again, no infirmity has emerged in

the cross-examination to discard his statement. Ocular testimony is in

consonance with the medical evidence. MLCs (Ex.PW-6/A and Ex.PW-

6/B) reveal that both Amit and Ajay were medically examined on

05.06.2010 by PW-6 (Dr.Shekhar Yadav). The appellant was also taken

to RML hospital and was examined by PW-11 (Dr.Ranjit Singh) by MLC

(Ex.PW-11/A). The appellant did not give plausible explanation to the

incriminating circumstances in 313 statement. He took inconsistent and

conflicting defence and alleged that on that day, he was going on his

motor-cycle which struck the car of the complainant and a quarrel ensued

between him and the complainants-Ajay and Amit. He sustained injuries

on his hand, forehead and behind his ear in the said quarrel. The

appellant, however, did not examine any witness to prove the defence

taken by him for the first time in his statement under Section 313. No

such suggestion was put to PW-1 and PW-2 in the cross-examination.

Rather the suggestion put to them was that the accused was not present at

the spot and was falsely implicated. The accused did not disclose the

number of motor-cycle which had allegedly struck against the car of the

complainant. No such motor-cycle was recovered from the spot. The

defence was out-rightly rejected for valid reasons by the trial court.

5. Non-examination of independent public witness is

inconsequential as PW-1 and PW-2 have categorically identified and

proved the specific role played by the accused in the incident. It is not the

prosecution case that the incident was witnessed by any such public

persons who subsequently gathered at the spot on hearing the commotion.

The prosecution has proved on record FSL report (Ex.PW-13/D) which

showed that the pistol recovered from the accused was in working order.

It is true that subsequently when the pistol was unloaded, it was found

empty. It has come on record that the appellant was not alone at the time

of commission of the crime and his associates succeeded to flee the spot.

They were also allegedly armed with various weapons. Simply because

the pistol (Ex.P-1) recovered from the accused was empty at the relevant

time, it cannot be said that it was not a 'deadly' one particularly when

Sahil was convicted under Section 27 of the Arms Act for using a weapon

unauthorisedly without licence in violation of provisions of Arms Act. It

was a US made pistol. Minor discrepancies and improvements

highlighted by the appellant's counsel do not affect the basic structure of

the prosecution case. The victims were not aware that the 'deadly'

weapon with which the appellant was armed was loaded or not. 'Butt' of

this weapon was used to cause hurt to the victim-Amit. For the purposes

of Section 398 IPC, mere possession of the 'deadly' weapon is sufficient.

I find no substance in the plea that Section 398 IPC is not attracted and

proved. Minimum sentence prescribed under Section 398 IPC cannot be

modified or altered. Nominal roll dated 06.11.2012 reveals involvement

of the appellant in four other such cases. The sentence order is left

undisturbed except that default sentence for non-payment of fine under

Section 393/394 IPC will be fifteen days (15 days) and ten days (10 days)

under Section 27 Arms Act.

6. The appeal stands disposed of in the above terms. Trial

Court record be sent back forthwith along with a copy of this order.

(S.P.GARG) JUDGE April 02, 2014 sa