Wariyam
Singh & Ors Vs. State of U.P [1995] INSC 510 (19 September 1995)
Ray,
G.N. (J) Ray, G.N. (J) Nanavati G.T. (J)
CITATION:
1996 AIR 305 1995 SCC (6) 458 JT 1995 (7) 117 1995 SCALE (5)604
ACT:
HEAD NOTE:
O R D
E R
This
appeal under Section 19 of the Terrorist and Disruptive Activities (Prevention)
Act, 1987, hereinafter referred to as TADA, is directed against the judgment
dated 10th January, 1994 passed by the Designated Judge (Sessions Judge), Pilibhit
in Special Case No.17 of 1992. By the impugned Judgment the appellants have
been convicted under Section 120B of the Indian Penal Code and also under
Sections 120B IPC, a sentence of life imprisonment has been passed against each
of the accused and sentence of life imprisonment has also been passed against
each of the accused under Section 3 of TADA. For the offence under Section 4 of
TADA, each of the accused has been sentenced to suffer five years rigorous
imprisonment and also a fine of Rs.1,000/-, in default, one year's rigorous
imprisonment.
The
said special case No. 17/92 was instituted against the appellants after
obtaining necessary sanction from the competent authority in respect of an
incident which had taken place on 17.4.1990 at 10 P.M.
The
prosecution case in short is that PW 1 Kashmir Singh, his son Balkar and other
members of the family were sitting in their house and the three accused
together with Balwinder Singh, since deceased, came there and after accusing
Kashmir Singh and members of the family, the accused opened fire hitting Kashmir
Singh on his leg. Balkar Singh the son of Kashmir Singh and other members of
the family present there also opened fire and the said son chased the accused upto
100-150 yards by flashing torch. But the said Balkar Singh was hit by the
bullet fired by Balwinder Singh which caused his death. Later on, Balwinder
Singh also died in an encounter with police and the remaining three accused
were prosecuted before the Designated Court.
According
to the prosecution case, all the three accused made confessional statements
before the Superintendent of police and such confessional statements are
Exhibits 26,27 and 28. The Superintendent of Police deposed as PW 8 and he
specifically stated that the accused made voluntary statements; they were given
time to reflect before making such voluntary statements and it was ensured by
him when there was no other person present when such confessional statements
were made. The accused were also warned by the Superintendent of Police that
the confessional statements would be used against them and they might be
convicted for such confessional statements.
P.W. 1
Kashmir Singh, who himself was injured in the incident, stated in his
deposition that put of the three persons who came with arms to his house he
knew Balwinder Singh, since deceased, and one of the appellants Bassan Singh.
The said persons accompanied by another came to his house and threatened him by
saying that they would kill him and the members of the family. It was stated by
the said Kashmir Singh that the said persons became angry with Kashmir Singh
and the members of his family because of the recovery of arms and ammunition by
the police on the basis of the statement made by the said Kashmir Singh on a
previous occasion. He has also stated that when the accused fired shots with
the rifles carried by them he was hit on his leg and in defence. Subedar and
the said Kashmir Singh also fired with a SBBL gun and Guljar Singh also fired
with a DBBL gun. But when Balkar Singh chased the accused by flashing his
torch, he sustained bullet injury fired by the Balwinder Singh causing his
death on the spot.
It may
be stated here that the F.I.R. was lodged in this case within 1 1/2 hours of
the incident in the police station which was 4 1/2 Kms, away from the incident.
Excepting
Kashmir Singh, other witnesses examined in this case in support of prosecution
case are police personnel. In the statement under Section 313 of the Code of
Criminal Procedure, the accused denied the prosecution case. No witness,
however, was examined on behalf of any of the accused. It transpires from the
cross-examination that the accused tried to make out a case that the
confessional statements were manufactured on pieces of papers in which the
police had taken thumb impression of the said accused.
The learned
designated court, after considering the evidences adduced in the case and
materials on record, inter alia, came to the finding that the confessional
statements had been voluntarily made by the accused and the case of
manufacturing such confessional statements as sought to be made cannot be
accepted. On a finding that the prosecution case was proved on the basis of the
evidences adduced in the case, the learned Designated Court convicted the accused and passed the order of sentence as
indicated hereinbefore.
Mr. Siddiqui,
the learned counsel appearing for the appellants has contended that the
confessional statements had not been sent to the Chief Judicial Magistrate in
accordance with Rule 15 of the Terrorist and Disruptive Activities (Prevention)
Rules, 1987. It may be stated here that the said confessional statements had
been sent directly to the designated courts. PW 8 Superintendent of Police, who
had recorded the confessional statement, has deposed that he sent the
confessional statements on the very same day when the confessional statements
were recorded by him to be despatched to the Designated Court. It is also not in dispute such confessional statements
were promptly received by the designated court.
Mr. Siddiqui
has submitted that to safeguard any tampering with the confessional statements
the rule provides that such confessional statements shall be sent to the Chief
Judicial Magistrate or to the Chief Metropolitan Magistrate, as the case may
be, and such Magistrate, in his turn will send such confessional statement to
the concerned designated court. He has submitted that the requirement of
sending confessional statements recorded by the police officer to the C.J.M.
being mandatory, the confessional statement can not be looked into by the designated
court for non compliance with the said mandatory provision.
It,
however, appears to us that the provisions in Rule 15 of the said TADA Rules
relating to the procedure to be followed for sending the confessional statement
to the Chief Judicial Magistrate or the Chief Metropolitan Magistrate for being
transmitted to the concerned designated court is not mandatory but directory.
What is mandatory is that the report must be sent to the designated court.
Accordingly, merely for not sending the said confessional statement to the
Chief Judicial Magistrate for onward transmission to the designated court, the
said confessional statement need not be scrapped on the score of incurable
illegality for not following the mandatory provisions of Rule 15 of the said Rules.
In the
instant case, such confessional statement had in fact been directly sent to the
designated court immediately after recording the same. In the aforesaid facts,
no prejudice has been caused to the accused for not sending the same to the
Chief Judicial Magistrate for onward transmission to the designated court. The
lapse committed in not sending the said confessional statements to the
designated court through the Chief Judicial Magistrate is only a procedural
irregularity which has not vitiated the trial.
Mr.Siddiqui
has also contended that in the instant case, no specific question was pointedly
put to the accused under Section 313 Cr. P.C. drawing the attention of the
accused that they had made confessional statements, which were being relied on
by the prosecution. According to him such omission on the part of the learned Designated Court has caused a serious prejudice to
the appellants thereby vitiating the trial. He has submitted that as a matter
of fact the court has relied on the said confessional statements for convicting
the appellants.
In our
view, the contention of Mr. Siddiqui cannot be accepted. It appears that while
examining the accused under Section 313 Cr.P.C. the entire gist of the
confessional statements were specifically put to the accused and it was also
pointed put to them that such confessional statements had been proved by the
Superintendent of Police in his deposition. Therefore, the contention that the
attention of the accused to such confessional statements had not been drawn at
the time of examination of the accused under Section 313 Cr.P.C. is factually
incorrect. In that view of the matter, the decisions cited by the learned
counsel for the purpose of showing that failure of the court in not drawing the
attention of the accused about incriminating materials while examining him
under Section 313 Cr.P.C.
causes
serious prejudice to the accused vitiating the trial, have no application in
this case.
It has
also been contended by the learned counsel for the appellants that Kashmir
Singh is an interested witness being the father of the deceased. In the absence
of corroborative statements from other independent witnesses, no reliance
should be placed on the deposition of the said Kashmir Singh. In our view, such
contention, in the facts of this case, should not be accepted. Kashmir Singh
himself is an injured witness and we have not noted any infirmity in his
deposition. The learned Designated Court has rightly indicated that it is the
quality and intrinsic worth of a evidence is to be considered and deposition by
the relation or an interested party need not to be discarded as a matter of
course. A relation or an interested witness is not incompetent to depose in a
criminal case out rules of prudence dictate that deposition of such witness
should be weighed with care and caution before accepting such deposition. We
may also indicate here that the deposition of Kashmir Singh gets ample
corroboration from the confessional statements of the accused. The very fact
that Kashmir Singh sustained injuries in the incident in question also points
out that he was present at the place of occurrence and therefore, had occasions
to notice the incident.
Mr. Siddiqui
has also submitted that the confessional statements were recorded in Hindi but
the accused did not know Hindi. Hence, they could not understand what was
recorded as their alleged confessional statements. Darshan Singh made a
petition before the Designated Court on 23.10.1991 stating therein that except
the Punjabi language, he could not follow any other language. Such application
of Darshan Singh was, however, rejected by the learned Designated Court by
holding that all the accused understood Hindi. We may also indicate hers that
the confessional statements were recorded on 14.5.1990. But none of the accused
raised any objection against recording of confessional statements in Hindi by
contending that they could not follow what had been recorded as their
confessional statements. It is only on 23.10.1991 i.e. almost after 1 1/2 years
after recording confessional statements only one of the accused namely Darshan
made such application before the designated court and the same was rejected by
the designated court by holding that the accused could follow Hindi. As a
matter of fact, various lengthy questions were put to the accused under Section
313 Cr.P.C. and such questions were answered by them and none of the accused
expressed any difficulty in understanding the questions and answering them.
Hence the said contention of Mr. Siddiqui cannot be accepted.
Mr. Siddiqui
has also submitted that as the accused came out with a case that the
confessional statements were fabricated, the court should not have relied on
such confessional statements in the absence of corroboration. In this
connection, he has relied on a decision of this Court in Pyarelal Bhargava
versus The State of Rajasthan (AIR 1963 SC 1094). In that case, this Court
considered the case of a retracted confession and it has been indicated by this
Court that the retracted confession may form the legal basis of conviction if
the court is satisfied that it was true and was voluntarily made. It has
however been indicated in the said decision that court shall not base a
conviction on such retracted confession without corroboration. This Court has
also indicated that though it is not a rule of law, but such course is followed
as a rule of prudence. It has however been indicated specifically in the said
decision that it cannot even be laid down as an inflexible rule of practice or
prudence that under no circumstances such a conviction can be made without
corroboration, for a court may, in a particular case, be convinced of the
absolute truth of a confession and prepared to act upon it without
corroboration; but it may be laid down as a general rule of practice that it is
unsafe to rely upon a confession, much less on a retracted confession, unless
the court is satisfied that the retracted confession is true and voluntarily
made and has been corroborated in material particulars.
In the
instant case, the confessions made by the accused have been proved by the
Superintendent of Police.
Who
recorded the same, being examined as PW 8. A part of the confessional statement
also stands corroborated by the deposition of Kashmir Singh. Accordingly, we do
not find any difficulty in rejecting the said confessional statement simply
because it was alleged by the accused that confessional statements were
fabricated. We may also indicate here that the said allegation of fabrication
is without any substance and cannot be accepted.
In the
aforesaid facts, we do not find any reason to take a contrary view. The appeal
therefore, fails and is dismissed.
The
appellant No. 3 has been released or bail during the pendency of the appeal. In
view of the dismissal of the appeal, he should be taken into custody to serve
out the sentence.
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