Punjab-Haryana High Court
Bishan Singh vs State Of Punjab on 27 January, 2023
CRR-1283-2008 -1-
322
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRR-1283-2008
Decided on : 27.01.2023
BISHAN SINGH ...Petitioner
VERSUS
STATE OF PUNJAB ...Respondent
CORAM : HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Arvind Kashyap, Advocate
for the petitioner.
Mr. Kunwarbir Singh, AAG, Punjab.
****
Manjari Nehru Kaul, J.(Oral)
Instant petition has been filed to impugn the judgment and order of
sentence dated 03.05.2006 passed by JMIC, Gurdaspur vide which petitioner
was convicted under Sections 279, 304-A and 337 IPC and was sentenced as
under:
Period of sentence Fine Period of sentence
imposed in default of
Offence
payment of fine
279 IPC Rigorous imprisonment (RI) for Rs.500/- RI for 15 days
three months
304-A IPC RI for one year Rs.2000/- RI for two months
337 IPC RI for three months Rs.500/- RI for 15 days
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The appeal preferred against the impugned judgment and order of
sentence was dismissed by Addl. Sessions Judge, Fast Track Court, Guraspur
vide judgment dated 12.07.2008.
The prosecution case was set in motion on the statement (Ex.PA) of
Kashmir Singh wherein he stated that on 15.10.1999 he was bringing back his
nieces namely Sandeep and Randeep, aged about 9 and 8 years respectively and
nephew Jasdeep Singh son of Avtar, aged about 8 years on his cycle from their
school. At 2.45 pm, when he was about ½ kilometers from Adda Bakshiwal, a
white coloured Gypsy bearing registration No.PB-35-A-2786 being driven by
the petitioner Bishan Singh came in a rash and negligent manner from the side
of Gurdaspur and hit the bicycle of the complainant, as a result of which,
Jasdeep Singh died on the spot while his nieces sustained injuries.
The prosecution in support of its case examined as many as 7
witnesses including the complainant as PW-1 and Dr. Gurkhel Singh Kalsi as
PW-5 and Dr. Vijay Kumar as PW-7. On the basis of the evidence led and other
material on record, the trial Court convicted the accused-petitioner under
Sections 279, 304-A and 337 IPC vide judgment dated 03.05.2006. The appeal
preferred to impugn the aforesaid judgment was also dismissed by the Lower
Appellate Court vide judgment dated 12.07.2008 and hence, the present revision
petition.
Learned counsel for the petitioner, at the outset, submits that he
does not want to challenge the findings of conviction recorded by the trial Court
on merits and would thus, confine his prayer only on the quantum of sentence.
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Learned counsel submits that the accident in question took place
almost 24 years back when the petitioner while on official duty was driving a
gypsy. The petitioner had suffered the agony of protracted trial for the last 24
years and during the preceding so many years, he had not only been fastened
with many responsibilities and his career had also been adversely affected as he
was dismissed from service on account of his conviction. Learned counsel
further submits that the petitioner was released on bail after his arrest and it was
a matter of record that during the preceding 23 years, he was not involved in any
other criminal case much less a case of similar nature, hence, a lenient view be
taken in the matter of sentence imposed upon the petitioner and he be released
on probation for his good conduct. Learned counsel in support of his
submissions to release the petitioner on probation has relied upon the judgment
in case Paul George Vs.State of N.C.T. of Delhi, 2008(2) RCR (Criminal) 478,
wherein almost identical facts and circumstances, the Hon'ble Supreme Court of
India had ordered the accused to be released on probation under Section 4 of the
Probation of Offenders Act, 1958.
Learned State counsel while opposing the prayer made by counsel
opposite submits that one person lost his life in the accident in question on
account of the rash and negligent driving of the petitioner, hence, he did not
deserve any leniency. A prayer, therefore, has been made for dismissal of the
appeal.
Heard learned counsel for the parties and perused the judgment
dated 03.05.2006 passed by the trial Court as well as the judgment passed by the
Lower Appellate Court confirming the conviction of the accused, which does
not suffer from any perversity or illegality and is thus, upheld.
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Coming to the prayer made by learned counsel for the petitioner for
releasing the petitioner on probation, it would be apposite to point out here that
the accident in question pertains to October, 1999 and ever since then the
petitioner has been facing long and protracted criminal proceedings for more
than 23 years. It is not disputed by the State counsel that after the accident in
question, the petitioner has not been involved in any other criminal case and as
conceded by the State counsel, he has also not misused the concession of bail
granted to him during all these preceding years.
In the facts and circumstances, this Court does not deem it
appropriate to send the petitioner behind bars at this juncture. No doubt, the
accident in question took away one life, however, at the same time, it cannot be
overlooked that the ultimate goal of punishment in a modern civilized society is
to attempt reformation of the offender. It may not always be necessary in each
and every case to incarcerate the offender where he/she has had an opportunity
to repent for his/her wrongs. Forgiveness would ensure a better remedy than
imprisonment specially in cases like the one in hand where the accident in
question could not be said to have been an intentional act.
Hon'ble Supreme Court in Ved Prakash vs. State of Haryana,
1981(1) SCC 447 has also observed that "it is the duty of the sentencing Court to
be activist enough to collect such facts as have a bearing on punishment with a
rehabilitating slant." It was further observed by the Apex Court "even if the Bar
does not help, the Bench must fulfil the humanising mission of sentencing
implicit in such enactments as the Probation of Offenders Act.
Further, Hon'ble Supreme Court in Manjappa vs. State of
SONIA BURAKarnataka, 2007(3) RCR (Crl.) 216 while considering the scope of Section 361
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Cr.PC and the provisions of Probation of Offenders Act held that such a relief
should be granted where the offence was not of very grave nature and in some
cases where mens rea was absent as in cases of rash and negligent driving under
Section 279 r/w Section 304-A IPC.
Hon'ble Supreme Court in State through CBI Anti Corruption
Branch, Chandigarh vs. Sanjiv Bhalla and another (Crl. Appeal No.1338-
1339/2014) decided on 04.07.2014 while referring to Manjappa's case(supra)
observed that the Court desired to convey that an offence punishable under
Section 279/304-A IPC being a result of an accident was, therefore, not a grave
as there was absence of mens rea.
The Hon'ble Supreme Court in Paul George's case(supra) in the
similar facts and circumstances while releasing the accused on probation
observed as under:
"9. This litigation has been going on for the last 20 years
and has been fought tenaciously through various courts, we are
also told that the appellant who has had a good career throughout
but for this one aberration has since been dismissed from service
on account of his conviction. We, therefore, while dismissing the
appeal, feel that the ends of justice would be met if we direct that
the appellant be released on probation under Section 4 of the
Probation of Offenders Act, 1958 on conditions to be imposed by
the Trial Court. The appeal is disposed of in the above terms."
The Coordinate Benches of this Court in Vikaram Singh vs. State
of Haryana, 2003(3) RCR (Crl.) 191 and Jai Pal vs. State of Haryana, 1996(3)
RCR (Crl.) 282 were also of the opinion that after having faced criminal
proceedings for almost 20 years, no useful purpose would be served by sending
the accused back to jail, more so, when he was not involved in any other
SONIA BURAcriminal case.
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As an upshot to the above, since the petitioner, who was a
Government employee on the date of alleged occurrence and after his conviction
was dismissed from service, has not been involved in any other criminal case
after the accident in question, this Court is of the opinion that the ends of justice
would be served if instead of sending the petitioner behind bars at this stage to
serve the remaining part of sentence, he is released on probation. Accordingly,
the revision petition stands disposed of. While upholding the conviction of the
petitioner, the petitioner is ordered to be released on probation for a period of
two years on his entering into a bond in the sum of Rs.25,000/- with one surety
of like amount, to the satisfaction of CJM, Gurdaspur with an undertaking that
he shall keep peace and maintain good conduct.
27.01.2023 (MANJARI NEHRU KAUL)
sonia JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable : Yes/No
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