Rajbir vs State
2014 Latest Caselaw 2303 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                           Judgment reserved on : 01.05.2014
                           Judgment delivered on : 07.05.2014
+      CRL. APPEAL NO.760/2002 & CRL. M.A. NO.2542/2002
       RAJBIR                                       ..... Appellant

                           Through   Appellant with his counsel Mr.
                                     M.D. Farman, Adv.

                           versus

       STATE                                      ..... Respondent

                           Through   Ms.Kusum Dhalla, APP.

CORAM:
HON'BLE MS. JUSTICE INDERMEET KAUR

INDERMEET KAUR, J.

1 The appellant is aggrieved by the impugned judgment and order

of sentence dated 11.09.2002 & 12.09.2002 respectively wherein he has

been convicted under Sections 452/324 of the IPC and has been

sentenced to undergo RI for a period of 1 year and to pay a fine of

Rs.500/- and in default of payment of fine, to undergo RI for 1 month

for the offence under Section 452 of the IPC; for his conviction under

Section 324 of the IPC, he has been sentenced to undergo RI for 1 year.

Both the sentences were to run concurrently. Benefit of Section 428 of

the Cr.PC has been granted to the appellant.

2 Nominal roll of the appellant has been requisitioned. Record has

also been perused. It reflects that the appellant remained in custody

between 18.08.1999 up to 27.11.1999 when he was granted bail;

meaning thereby that he has suffered incarceration for more than 3

months.

3 Record shows that the present FIR had been registered on the

complaint of Manju. This was to the effect that on 03.05.1999 when she

was alone in her house, appellant Rajbir came into her room and started

misbehaving with her; she resisted and raised alarm. She was given a

knife blow on her head. Her husband Jaswant (PW-1) also reached

there. On his rebuking the appellant, PW-1 was also given a knife blow;

their neighbor Hargovind (PW-2) also reached the spot. He apprehended

the appellant but the appellant managed to slip away. The appellant was

finally arrested on 19.08.1999. His disclosure statement (Ex.PW-8/B)

was recorded by SI Ajay Kumar (PW-8) pursuant thereto the knife

(Ex.P-1) which was the weapon of offence was recovered vide memo

Ex.PW-8/E. Dr. Vinita (PW-4) had medically examined the complainant

Manju; her MLC Ex.PW-4/A was prepared; an incised wound

measuring 3.5 cm X 0.5 cm was noted upon her scalp; injury was

reported to be 'simple' having been caused by a sharp object. The MLC

of PW-1 was conducted by Dr. Virender Kumar (PW-9) and proved as

Ex.PW-8/J. An incised wound measuring 3 cm was noted on his left

chest as also wound on the back of his elbow. Injury was opined to be

'dangerous' having been caused by a sharp object. Dr. Gaurav Aggarwal

examined as PW-7 had reported vide his report (Ex.PW-7/A) that

injuries in both the aforenoted MLCs (Ex.PW-4/A and Ex.PW-8/J)

could have been caused by Ex.P-1.

4 In the statement of the accused recorded under Section 313 of the

Cr.PC, he pleaded innocence stating that he has been falsely implicated

in the present case.

5      No evidence was led in defence.


6      On the basis of the aforenoted evidence both oral and

documentary, the appellant has been convicted under Sections 452/324

of the IPC and sentenced accordingly.

7 On behalf of the appellant arguments had been addressed by Mr.

M.D. Farman, Advocate. It is pointed out that the complainant Manju

has not been examined for which there is no explanation. Attention has

been drawn to the version of PW-2, the neighbour wherein in one part of

his cross-examination, he had stated that he had not seen the quarrel in

the house of Jaswant; submission being that in this background, the

conviction based on the sole version of PW-1 is an illegality. The

ingredients of offence under Section 452 of the IPC have also not been

met. Lastly it has been submitted that in case the Court is reluctant to

interfere with the conviction, leniency be considered in the matter of

sentence. Reliance has been placed upon a judgment of the Apex Court

reported as 1999 SCC (Crl) 1313 Jagat Pal Singh and Others Vs. State

of Haryana to support a submission that in a case under Section 452 of

the IPC where the appellant had undergone incarceration of one month,

the Apex Court had released him on probation. Probation is accordingly

prayed for.

8 Arguments have been refuted by the learned public prosecutor. It

is pointed out that the testimony of PW-1 and PW-2 is cogent and

coherent; PW-2 has become hostile after two months of his initial cross-

examination and this was on an application seeking recall of the witness

and as such this part of the version of PW-2 should not be taken into

account. The medical evidence fully corroborates the oral version of

PW-1 and PW-2. The impugned judgment does not call for any

interference.

9 Arguments have been heard. Record has been perused.

10 The appellant has been convicted both under Section 452 as also

Section 324 of the IPC. PW-1 was injured Jaswant. Complaint had been

made by his wife Manju who has not been examined. However her non-

examination does not make any difference as apart from the fact that her

MLC is on record, her version in the complaint has been fully

corroborated by the testimony of PW-1 who is her husband. The

complaint (Ex.PW-1/DA) had categorically recited that while Manju

was in her house, the appellant attempted to molest her; on her raising

hue and cry, her husband had entered into the room. The appellant gave

knife blows both to Manju and PW-1. This version in the complaint has

been fully corroborated from the medical record which is the MLCs of

Manju and PW-1 proved as Ex.PW-4/A and Ex.PW-8/J.

11 In his oral version, PW-1 has on oath testified all these facts. He

has stuck to his stand. He has stated that it was summer season on the

third day of the month when he came to his house after completing his

duty and on hearing hue of his wife, he went inside and at his resistance

on the appellant trying to misbehave with his wife, he was given a knife

blow on his chest and abdomen; he was medically examined at GTB

hospital. His wife had also been attacked. PW-1 had stuck to his stand in

his lengthy cross-examination. He has not shifted it. In fact no argument

had been addressed before this Court on the version of PW-1 which is

cogent and credible.

12 PW-2 was the neighbor. He has corroborated the version of PW-

1. He has stated that in summer season it was third day of the month at

about 10:30 PM. He heard a noise of crying in the house of PW-1. On

reaching there, he saw that the appellant Rajbir was giving a knife blow

to Jaswant. This examination in chief of PW-2 was conducted on

31.03.2000. He had been discharged on the same day. It was thereafter

i.e. on 29.05.2000 that the second cross-examination was permitted in

which testimony he had stated that he had not seen the quarrel having

been taken place in the house of Jaswant. Obviously this witness was

won over in this intervening period of 2 months and has rightly been

pointed out by the learned APP for the State that this part of the

testimony of PW-2 cannot be looked into. The law on a hostile witness

is clear. Testimony of such a hostile witness which is in conformity with

the version of the prosecution can be relied upon. In this context, the

observations of the Supreme in AIR 2011 SC 3753 Mrinal Das &

Others Vs. The State of Tripura are relevant and read herein as under:-

"In the case on hand Ganesh Kol (PW-2), Satyendra Tanti (PW-9), Ramakanta Paul (PW-10) and Prabhir Biswas (PW-12) were declared as hostile witnesses. It is settled law that corroborated part of evidence of hostile witness regarding commission of offence is admissible. The fact that the witness was declared hostile at the instance of the Public Prosecutor and he was allowed to cross-examine the witness furnishes no justification for rejecting en bloc the evidence of the witness. However, the Court has to be very careful, as prima facie, a witness who makes different statements at different times, has no regard for the truth. His evidence has to be read and considered as a whole with a view to find out whether any weight should be attached to it. The Court should be slow to act on the testimony of such a witness, normally, it should look for corroboration with other witnesses. Merely because a witness deviates from his statement made in the FIR, his evidence cannot be held to be totally unreliable. To make it clear that evidence of hostile witness can

be relied upon at least up to the extent, he supported the case of prosecution. The evidence of a person does not become effaced from the record merely because he has turned hostile and his deposition must be examined more cautiously to find out as to what extent he has supported the case of the prosecution." 13 The appellant was known to PW-1. He was finally arrested on

19.08.1999 wherein his disclosure statement (Ex.PW-8/B) was recorded

pursuant to which he had got recovered the knife which was the weapon

of offence. Recovery also stands proved.

14 The medical evidence of PW-1 has been corroborated by the

doctors who have been examined as PW-4 and PW-7. The MLC of

Manju, wife of PW-1 and MLC of Jaswant both have been proved. The

medical examination of PW-1 had been conducted by Dr. Virender

Kumar (PW-9); he had opined these injuries to be dangerous. This is a

public document; the MLC having been conducted in the Government

hospital i.e. Guru Teg Bahadur Hospital. This medical record shows that

the injuries suffered by Manju and PW-1 were 'simple' and 'dangerous'

and opinion given by the doctor (PW-7) that both the injuries in these

MLCs could have been caused by the knife which had been shown to

him and which had been recovered pursuant to the disclosure statement

of the appellant again advances the version of the prosecution.

15 The defence of the appellant was that he has been falsely

implicated in the case because of an quarrel which had taken place

between Jaswant and Dharmender as Manju was having illicit relations

with Dharmender and since the appellant was running a Halwai shop

near the house of PW-1 and PW-1 had asked him to close the shop on

several occasions which was the reason for his false implication. This

bald defence however did not stand substantiated as even presuming that

Manju was having an illicit relationship with Dharmender, the reason

for false implication by PW-1 of the appellant has not been explained.

This defence was rightly rejected.

16 Section 452 of the IPC presupposes that there must be a house

trespass coupled with a wrongful restraint or assault or injury. The

incident had admittedly taken place in the house of PW-1. The appellant

had entered the room of PW-1 to tease his wife Manju; injuries have

been suffered both by PW-1 and Manju. The ingredients of offence

under Section 452 of the IPC are complete. The ingredients of offence

under Section 324 of the IPC also stand substantiated. On no count, does

the impugned conviction call for any interference.

17 However, on the point of sentence, submission of the learned

counsel for the appellant is that the appellant is more than 55 years of

age having five children; he is presently running a halwai shop and

looking after his family and it would be against the interest of justice if

he is ordered to be re-incarcerated again after such a long span i.e. after

a span of 15 years and ever since his bail, he has never misused that

process; as such his case be considered for probation.

18 In this background, in terms of Section 360 of the Cr.PC and

having considered the fact that the appellant remained in custody for

more than three months out of a total sentence of one year which has

been imposed against him; the fact that he had paid the fine; his jail

conduct being satisfactory; he being in his mid-fifties and having a

family to support; this Court in its discretion thinks it fit to grant him the

benefit of probation. Accordingly while upholding the conviction of the

appellant, instead of re-incarcerating him, the appellant is directed to

remain on probation for a period of one year on his executing personal

bond in the sum of Rs.10,000/- with one surety of the like amount to the

satisfaction of the concerned trial Court with the condition that he will

maintain good behaviour and peace in society and will report before the

Probation Officer once in every two months.

19     With these directions, appeal disposed off.




                                        INDERMEET KAUR, J
MAY 07, 2014
A