Madras High Court
Udhayakumar vs State Through on 11 December, 2023
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.Nos.27579 & 27593 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 11.12.2023
CORAM :
THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN
Crl.O.P.Nos.27579 & 27593 of 2023
and Crl.M.P. No.19087 of 2023
1.Udhayakumar
2.Siva @ Karthick
... Petitioners in both Crl.O.Ps.
-vs-
State through,
The Inspector of Police,
Palladam Police Station,
Tiruppur.
(Crime No.175 of 2022)
...Respondent in both Crl.O.Ps
COMMON PRAYER : Criminal Original Petition has been filed under
Section 482 of Criminal Procedure Code, to call for the records of the
impugned order dated 31.10.2023 in Cr.M.P. No.1 of 2023 in S.C. No.79 of
and the impugned order dated 01.11.2023 in Cr.M.P. No.2 of 2023 in S.C.
No.79 of 2023 on the file of the Principal District and Sessions Judge, Tiruppur
and set aside the same and permit the petitioners to conduct cross examination
of prosecution witnesses P.W.12, P.W.14 and P.W.15.
For Petitioners : Mr.S.Loganathan
For Respondent :Mr.Leonard Arul Joseph Selvam
Government Advocate (Crl.Side)
https://www.mhc.tn.gov.in/judis
Page No.1/6
Crl.O.P.Nos.27579 & 27593 of 2023
COMMON ORDER
The petitioners are the accused in the case tried for the offence under
Section 302 IPC. Application was filed under Section 311 of Cr.P.C to recall
P.W12 (Postmortem Doctor) and P.W.14 (Witness to the Confession Statement)
who were examined in Chief on 23.08.2023 and 13.09.2023. The trial Court
perusing the facts of the recall petition, finds that this Application filed on the
day prior to the Investigation Officer supposed to be examined was rejected,
recording that the Application does not contain any satisfactory reason to recall
the witnesses and it is not a hallow procedure, the power to recall the witness
has to be exercised judiciously to prevent failure of justice and not arbitrarily.
This order of rejection came to be passed on 31.10.2023.
2. The day on which, the Investigation Officer was examined in Chief,
the Investigation Officer as P.W.15 was also not cross examined by the
petitioner and an Application to recall him for cross examination came to filed
by the accused/petitioner. That Application was also dismissed on 01.11.2023
stating that the Application filed under Section 311 Cr.P.C without sufficient
cause deserves to be dismissed in the light of the Hon'ble Supreme Court
judgment rendered in the case of State of NCT of Delhi vs. Shiv Kumar
Yadav and another reported in 2016(2) SCC 406.
https://www.mhc.tn.gov.in/judis
Crl.O.P.Nos.27579 & 27593 of 2023
3. The learned counsel for the petitioner submitted that the petitioners are
facing grave charge punishable with capital sentence, these two witnesses
whom they want to recall and cross examination are crucial witnesses who have
to speak about the injury found on the body of the victim, the alleged
confession statement of the accused and the manner in which, the investigation
was conducted. If the valuable right of cross examination of these three key
witnesses is deprived, it may lead to grave injustice.
4. The learned counsel also submitted that the petition to recall of those
witnesses was within a month and the accused never delayed the trial, it can be
seen from the date of registering the FIR (16.02.2022) and the progress so far
made in the trial.
5. The learned Government Advocate (Crl.Side) submitted that the right
to recall witnesses who were already cross examined and present before the
Court cannot be invoked at the whims and fancies of the accused and there is
no sufficient cause mentioned in the petition to recall them. Therefore, the trial
Court following the dictum of the Hon'ble Supreme Court had declined to
entertain the petition filed under Section 311 of Cr.P.C.
6. This Court, have come across Application under Section 311 of Cr.P.C
filed belatedly without any cause and purely with intend to delay the process or
https://www.mhc.tn.gov.in/judis
Crl.O.P.Nos.27579 & 27593 of 2023
to purchase the witnesses to derail the process and precisely for the said reason,
the Hon'ble Supreme Court has also condoned and heavily deprecating such
directions. Unless the Court feels that if the Application under Section 311 of
Cr.P.C not entertained, it may lead to failure of justice, the cavalier manner of
conducting criminal trial by not cross examination of witnesses present on the
call of Court through summons should not be entertained causing
inconvenience to the witnesses through with all reverence to assist the Court,
but in this case, this Court finds that the grave charge faced by these two
accused, need to be tested by giving adequate opportunity to the accused to
establish their innocence by cross examining the witnesses.
7. No doubt, without any palpable reason, the key witnesses namely
P.W.12, P.W.14 and P.W.15 not been cross examined, however, in view of this
Court, if right to cross examination of these three vital witnesses is denied, then
even the trial Court cannot be in a position to appreciate the evidence properly
and if such difficulty arise, there is possibility of injustice caused to the
accused. Hence, these two petitions are allowed on condition that the trial
Court shall summon all the three witnesses and on that day without any excuse
accused shall cross examine them and if for any reason the accused fails to
cross examine these three witnesses, the trial Court can proceed further without
affording any further opportunity to the petitioner to cross examine those three
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Crl.O.P.Nos.27579 & 27593 of 2023
witnesses.
8. It is now reported by the learned Government Advocate (Crl.Side), this
matter is posted on 13.12.2023, for questioning the accused under Section 313
of Cr.P.C. The trial Court shall proceed with the process but after recalling the
three witnesses, if any other incriminating material available, shall put
additional questions under Section 313 of Cr.P.C and proceed further. The trial
Court shall summon these three witnesses within a period of 10 days from
today.
11.12.2023
Internet : Yes/No
Index : Yes/No
rkp
To
1.The Principal District and Sessions Judge,
Tiruppur.
2.The Inspector of Police,
Palladam Police Station,
Tiruppur.
3.The Public Prosecutor,
Madras High Court, Madras.
https://www.mhc.tn.gov.in/judis
Crl.O.P.Nos.27579 & 27593 of 2023
Dr.G.JAYACHANDRAN, J.
rkp
Crl.O.P.Nos.27579 & 27593 of 2023
11.12.2023
https://www.mhc.tn.gov.in/judis
