Shri Pallab Das vs Central Bureau Of Investigation & Ors on 10 August, 2012

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Gauhati High Court

Shri Pallab Das vs Central Bureau Of Investigation & Ors on 10 August, 2012

Author: Amitava Roy

Bench: Amitava Roy, Anima Hazarika

IN THE GAUHATI HIGH COURT
(THE HIGH COURT OF ASSAM; NAGALAND;MEGHALAYA;MANIPUR;
TRIPURA; MIZORAM AND ARUNACHAL PRADESH)

CRIMINAL REVISION PETITION NO. 386 OF 2009

Shri Pallab Das,
Son of Late Durgadhar Das,
Resident of Maligaon Gate No.1,
Guwahati-781 011,
Assam
...... PETITIONER

-VERSUS-

1. Central Bureau of Investigation,
C.G.O Complex, MSO Building Of Block,
2nd Floor, Salt Lake, Calcutta 94

2. The State of Assam

3. Shri Mridul Phukan @ Samar Kakati
Resident of Sepon, JB Road,
P.S. Sepon,
Dist- Sivasagar, Assam

...... RESPONDENTS

PRESENT
HON'BLE MR. JUSTICE AMITAVA ROY
HON'BLE MRS. JUSTICE ANIMA HAZARIKA

For the petitioner : Mr AK Bhattacharyya,
Senior Advocate
Mr KK Bhattacharyya,
Mr AK Choudhury,
Mr S Dutta,
Advocates

For the respondents : Mr AC Buragohain,
Standing Counsel,
CBI,
Mr Z Kamar,
Public Prosecutor,
Assam,
Mr Chetan Sharma,
Sr. Advocate
Mr M Vashisht,
Mr S Vashist,
Mr J Roy,
Advocates
Dates of hearing : 25.1.2012, 8.2.2012,
9.2.2012, 10.2.2012,
10.2.2012, 14.5.2012,
15.5.2012, 16.5.2012 &
29.5.2012

Date of judgment :

JUDGMENT & ORDER
(CAV)

Amitava Roy, J

This petition in a revisional attire proffers unique

features of impeachment of the investigation of a sensational

episode of assassination of a reputed journalist of the State who

fell to multiple bullet injuries in the process of consorting his

minor son back home from his school one fateful afternoon.

2. The recorded challenge laid by the brother of the deceased

though is against the verdict of acquittal of the respondent No.3

indicted in Sessions Case No. 136(K)/03 vide judgment and order

dated 28.7.2009 rendered by the learned Sessions Judge, Kamrup

District, Guwahati, assiduous insistence for further investigation

as the singular relief permeated the long drawn assertions on his

behalf to espouse, as perceived, an uncompromising societal cause.

While the investigating agency, the Central Bureau of Investigation

(for short, hereinafter referred to as 'the CBI') and the State of

Assam have endorsed the investigative pursuit, the

Crl. Revn. Petn. 386/2009 Page 2 of 2
maintainability of the petition in the present form and the

tenability of the challenge in general have been sought to be

vociferously assailed on behalf of the respondent No.3.

3. We have heard Mr AK Bhattacharyya, Senior Advocate

assisted by Mr KK Bhattacharyya, Advocate for the petitioner; Mr

AC Buragohain, learned Standing Counsel, CBI and Mr Z Kamar,

learned Public Prosecutor, Assam for respondent Nos. 1 and 2

respectively. We have heard as well Mr Chetan Sharma, Senior

Advocate assisted by Mr M Vashisht, Mr S Vashisht and Mr J

Roy, Advocates for the respondent No.3.

4. The genesis of the prosecution case is traceable to the

gory incident of 17.5.96 at about 2.45 p.m. in which Parag

Kumar Das, the then Executive Editor of the Assamese daily

"Asomiya Pratidin" was shot at near Rajgarh Road, Railway Gate

in Guwahati in the State of Assam. The occurrence took place in

front of the Asom Jatiya Vidyalaya at Rajgarh, Guwahati under

Chandmari Police Station when the victim had gone to the school

to escort back home his son Master Rohan Das @ Rishi (then

aged about 8 years), a student of Class V of the institution. The

injured on being rushed to the Guwahati Medical College &

Hospital immediately thereafter, was declared to have been

brought dead. In the incident not only the deceased received

Crl. Revn. Petn. 386/2009 Page 3 of 3
multiple bullet injuries, his son was hit as well by a bullet in his

right hand.

5. On receipt of the information about the incident

immediately thereafter from an unknown caller, Sri Rameswar

Lalung, the then Officer-in-Charge of Chandmari P.S. under the

jurisdiction whereof the incident had occurred, rushed to the site

along with other police officers/ personnel and eventually an FIR

was lodged by him, whereupon Chandmari P.S. Case No. 207/96

under Section 302/326/34 of the Indian Penal Code (for short,

hereinafter referred to as 'the IPC') read with Section 27 of the

Arms Act, 1959 was registered. As the FIR would, amongst

others, disclose, a telephonic information about the incident had

prior thereto been incorporated vide G.D. Entry No. 473 dated

17.5.96 and that the police on reaching the place of occurrence

had arranged for the removal of the injured to the Guwahati

Medical College & Hospital in the police patrol vehicle for

immediate medical attention. The FIR reveals as well that on

preliminary enquiries made at the spot, it appeared that the

assailants who had fired at the slain journalist and his son had

come in a Maruti Car and had left the site in it after the

occurrence.

Crl. Revn. Petn. 386/2009 Page 4 of 4
6. It was quite sometime thereafter that the Government

of Assam vide Notification No. PLA-171/96/32-A dated 23.10.96

decided to hand over the investigation of the case to the CBI.

This initiative having been concurred upon by the Government of

India vide its Notification No. 228/19/97-AVD.II/New Delhi

dated 29.4.97, CBI Case No. R.C.4/SCB/97-Cal dated 25.7.97

was registered treating the FIR of Chandmari P.S. Case No.

207/96 as the FIR of the said CBI Case as well. Sri S.K. Das,

Inspector of Police, CBI, SCB-Calcutta was entrusted with the

responsibility of the investigation. Evidently, there was a time lag

of approximately fourteen months at this change over.

7. Be that as it may, the CBI submitted its chargesheet

in the case on 24.11.2000 against four persons, namely,

1) Nayan Das @ Guli Das
2) Mridul Phukan @ Samar Kakati (respondent No.3
herein)
3) Biswajit Saikia @ Tapan Dutta
4) Diganta Kr. Baruah

8. Whereas the persons at serial Nos. (1) and (2) were

recorded to be absconding, those at serial Nos.(3) and (4) were

not sent up for trial since they were dead by then. The

chargesheet disclosed the following salient features of the

revelations in course of the investigation:-

Crl. Revn. Petn. 386/2009 Page 5 of 5
i) The case before being handed over to it was
investigated by the Chandmari Police Station.

ii) The deceased Parag Kumar Das at the time of his
death was the Executive Editor of the vernacular daily
"Asomiya Pratidin".

iii) As a journalist, the deceased, by his bold
publications in the media columns and incisive
criticisms of the contemporary policies of the
Government, its administrative instrumentalities and
functionaries, was a cynosure of the common masses
and was, thus, a messianic personality for them vis-
à-vis the socioeconomic problems consternating the
State and its common people.

iv) He along with some of his friends formed a
representative body titled "Manab Adhikar Sangram
Samity" (for short, MASS) at Guwahati in 1991,
amongst others, to take up documentation work on
violation of human rights by the police and the Army.

v) The deceased was critical about the State policy
ushering the surrender of United Liberation Front of
Assam (for short, 'ULFA') activists and through his
columns vociferously aired his views against them i.e.
the members of the surrendered ULFA activists (for
short, 'SULFA').

vi) His criticism of the death of one Binu Chetia, a
candidate in fray in the State Assembly Election, 1996

Crl. Revn. Petn. 386/2009 Page 6 of 6
sponsored by Congress (I) infuriated the SULFA
leaders so much so that some of the activists of that
group under the leadership of the persons arrayed at
Serial Nos. 3 and 4 of the chargesheet along with
others visited the office of "Asomiya Pratidin" and met
him (deceased) to publish their counter criticism in
the same daily. However, as the deceased refused to
accede to their demand, heated arguments ensued
following which the SULFA leaders left the place
threatening him (deceased).

vii) Prior thereto, the SULFA activists had protested to
the newspaper through a fax message demanding
discontinuance of publication of different articles of
the deceased criticizing their unit or their activities.

viii) The persons at serial Nos. 1 and 2 of the
chargesheet were very close to each other and had
good relations with those at serial Nos. 3 and 4 and
other upper Assam based SULFA activists.

ix) They also procured sophisticated firearms of
different nature from various sources.

x) The chargesheeted person at serial No. 2 had vowed
to take revenge against the death of Binu Chetia in
presence of witnesses while visiting his (Binu Chetia)
house after his death. This was a few days prior to the
incident.

Crl. Revn. Petn. 386/2009 Page 7 of 7
xi) Three to four days prior to the incident, the
chargesheeted person at Serial No. 2 (respondent No.3
herein) had tried to engage an individual named Kajal
Khan to eliminate the deceased but the mission failed
as the former refused to part with the amount as
demanded.

xii) The chargesheeted person at Serial Nos. 1 and 2
were not found at their place of stay during 16.5.96 to
18.5.96 and were moving at different places of
Guwahati and near the place of occurrence prior to
the incident.

xiii) The chargesheeted person at Serial No.1 had
come from Dibrugarh on 16.5.96 and it transpired
that he was then carrying a kit bag which contained a
small sophisticated firearm, the front portion whereof
had multiple bores. He on that date took shelter in a
house near the place of occurrence. On 18.5.96 he
was seen leaving Guwahati in a Dibrugarh bound bus
along with the said kit bag containing firearms. The
description of one of the assailants including his
physical features as well as wearing apparels matched
with that of his.

xiv) The chargesheeted person at Serial No. 2 had
procured a sophisticated firearm from Dibrugarh area
prior to the incident. He had also a few more licensed
and unlicensed firearms. He was also too much
annoyed and irritated with the deceased for his

Crl. Revn. Petn. 386/2009 Page 8 of 8
publications against the SULFA leaders in his
newspaper.

xv) The chargesheeted person at Serial Nos. 3 and 4
were found at Guwahati on the date of the incident
and at the place of occurrence with other accused
persons in the same Neptune Blue Maruti 800 Car at
the time of the occurrence. The vehicle which did not
have any number plate was used in the commission of
the offence and was found abandoned near the place
of occurrence. Its glasses were covered with dark film.
The car, however, could not be traced.

xvi) The chargesheeted person at Serial No. 2 had
expressed relief and pleasure on the death of Parag
Kr. Das in course of his visit at a Mosque at Moran to
attend a feast.

xvii) The photographs of the chargesheeted persons
were identified by the witnesses from a bunch of
photographs of suspected SULFA activists. The
witnesses stated that the chargesheeted persons at
Serial Nos. 1 and 2 fired upon the deceased resulting
in his death and the injury in the right hand of his
son. They further stated that the chargesheeted
person at Serial No. 3 was sitting beside the driver in
the Neptune Blue Maruti 800 Car and the
chargesheeted person at Serial No. 4 was in the
driver's seat.

Crl. Revn. Petn. 386/2009 Page 9 of 9
xviii) The deceased sustained multiple bullet injuries
from the firearms of the assailants.

xix) 14 empty bullets of different calibers were
recovered from the place of occurrence indicating that
the assailants had used two different firearms and
bullets in the commission of the offence as was
endorsed by the opinion of the medico-legal and
ballistic experts.

xx) The chargesheeted persons at Serial Nos. 3 and 4
were, during the investigation, killed by unknown
miscreants on 10.8.98 and 31.12.98 respectively.

xxi) No incriminating material/ evidence could be
collected against Pramod Gogoi @ Baba and Prabin
Sarma who had been arrested by the Assam Police on
suspicion on 6.6.96 and 17.3.97.

xxii) No evidence could also be collected against the
suspects--Sri Bitupan Deuri @ Binay Barua @ Kamal;
Sri Prafulla Bora @ Dhekial Phukan; Sri Kajal Khan @
Harish suggesting their involvement in the incident.

9. The CBI, thus, concluded that from the evidence

collected in course of the investigation a prima facie case had

been made out against the chargesheeted persons at Serial Nos.

1 and 2 that they had fired at the deceased by using two firearms

causing severe bullet injuries to which he ultimately succumbed.

Crl. Revn. Petn. 386/2009 Page 10 of 10
The son of the deceased, Rohan Das also sustained severe bullet

injuries on his right hand. The chargesheeted persons at Serial

Nos. 3 and 4 were present in the Neptune Blue Maruti Car used

by the assailants for the commission of the crime. Whereas the

chargesheeted person at Serial No.4 drove the car to reach the

place of occurrence, the same was retreated soon thereafter from

the spot. The CBI mentioned that as meanwhile the

chargesheeted persons at Serial Nos. 3 and 4 were dead, they

could not be sent up for trial and, thus, laid the chargesheet

under Section 302/326/34 IPC read with Section 27 of the Arms

Act, 1959 against Nayan Das @ Guli and Mridul Phukan @

Samar Kakati (respondent No.3 herein) to stand trial in due

course of law.

10. In due course, the case was committed to the Court of

the learned District & Sessions Judge, Kamrup, Guwahati for

trial. Meanwhile, Nayan Das @ Guli having expired, charge was

framed under the aforementioned provisions of law against

Mridul Phukan @ Samar Kakati (respondent No.3) to which he

pleaded 'not guilty' and claimed to be tried.

11. At the trial, the prosecution examined 49 witnesses

including the Investigating Officer, the doctor who had performed

Crl. Revn. Petn. 386/2009 Page 11 of 11
the post mortem examination, the then Officer-in-Charge,

Chandmari Police Station who had lodged the FIR on the date of

the incident and the officers of the Forensic institution

associated with the investigation. The respondent No.3 was

thereafter examined exhaustively under Section 313 of the

Criminal Procedure Code (for short, hereinafter referred to as 'the

Code') and his consistent plea was one of total denial of the

imputations and the incriminating materials to which his

attention was drawn. He, however, opted against adducing any

witness in defence.

12. Meanwhile, before conclusion of the investigation by

the CBI and submission of the chargesheet as adverted to

hereinabove, a Public Interest Litigation [W.P(PIL) No. 26/2000]

was instituted before this Court by four revered and prominent

citizens of the State seeking its intervention to direct it (CBI) to

expedite the investigation and prosecute the culprits involved in

the incident. During the pendency of this petition as the

chargesheet was submitted on 24.11.2000, it was disposed of on

4.1.2001 with a direction to the learned Trial Court to proceed

with the trial of the case expeditiously, if necessary on day to day

basis. The CBI was also directed to prosecute the accused

persons diligently.

Crl. Revn. Petn. 386/2009 Page 12 of 12
13. The records demonstrate that thereafter an interim

application being M.C. No. 2035/2006 was filed complaining of

the delay in the trial seeking appropriate and/or additional

directions from this Court in connection therewith. By order

dated 22.6.2006, after hearing the learned counsel for the

applicants and the CBI, this interim application was disposed of

with the following directions:

i) The CBI authorities at Guwahati would entrust an

officer, not below the rank of S.P. to monitor the

progress of the case and to ensure compliance of the

orders that may be passed by the learned Sessions

Judge. A report about compliance of this direction

would be forwarded to the Registrar General of this

Court by the CBI without loss of time;

ii) The learned Sessions Judge, Kamrup, Guwahati was

directed to hear the case on day-to-day basis without

adjourning the same as far as may be practicable;

iii) The learned Sessions Judge, Kamrup, Guwahati

would pass appropriate orders in accordance with the

provisions of the Code of Criminal Procedure for

procuring the attendance of the witnesses and the

orders/ directions, summons and/or warrant of

Crl. Revn. Petn. 386/2009 Page 13 of 13
arrest-- bailable or non-bailable that would be issued

by the learned Sessions Judge would be executed by

the CBI with all earnestness;

iv) The learned Sessions Judge would allow the family

members of the deceased to appoint a lawyer to be

present in the Court during the proceedings of the

case without active participation, if such a prayer was

made by any of the members of the family of the

deceased.

14. While granting liberty to the petitioners to approach

this Court again, if so advised, as the above extract would

demonstrate, the learned Trial Court was directed to allow the

family members of the deceased to appoint a lawyer to be present

in Court during the proceedings of the case without active

participation, if such a prayer was made by any of the members

of the family.

15. Pursuant to this leave, as the records of the learned

Trial Court would reveal, Mr Pallav Kataky and Mr Manas Haloi,

Advocates represented the family members of the deceased at the

trial. At the conclusion of the trial, the learned Sessions Judge,

Kamrup at Guwahati by the judgment and order dated

Crl. Revn. Petn. 386/2009 Page 14 of 14
28.7.2009 acquitted the respondent No.3 of the charges following

an elaborate analysis of the evidence on record and other

materials bearing thereon. The learned Court below was of the

unhesitant view that the prosecution had failed to adduce

credible evidence to prove any of the charges levelled against the

respondent No.3 beyond the pale of doubt. While arriving at this

conclusion the learned Trial Court dwelt upon, amongst others,

on the aspect of lack of identification of the assailants, non-

availability of the Neptune Blue Maruti 800 Car, obscurity

hedging the claimed seizure of the empty cartridges from the

place of occurrence etc.

16. A surge of public upheaval ensued triggered by the

mass perception that the CBI in particular had failed a genuine

social cause. Inept and somnolent disposition of the State

Government in facilitating impliedly such a travesty of justice

appeared to be the instant conclusion. Absence of any step either

by the State of Assam or the CBI to assail this unacceptable

outcome seemed to consolidate these deductions. It was in this

setting that by letter dated 28.8.2009 addressed to the Chief

Justice of this Court, Prof. (Dr.) D.P. Barooah, Former Vice

Chancellor, Gauhati University, Guwahati implored judicial

Crl. Revn. Petn. 386/2009 Page 15 of 15
intervention to uphold the majesty of the rule of law and secure

the enduring faith of the society in the justice dispensing system.

17. Responding to this appeal, Criminal Revision Petition

No. 377/2009 (Suo motu) was registered thereon and notice was

issued to the learned Public Prosecutor, Assam as well as the

learned Standing Counsel, CBI. Later, an Amicus Curiae was

also appointed to assist the Court. While this matter was

pending and in progress, the brother of the deceased, Pallab

Kumar Das filed a petition under Section 397 and 401 of the

CrPC on 14.10.2009 seeking the following reliefs:

i) Annulment of the judgment and order dated 28.7.2009

passed by the learned District & Sessions Judge,

Kamrup, Guwhaati I n Sessions Case No. 136(K)/2003.

ii) Remand of the case for re-trial to the learned Sessions

Judge, Kamrup with a direction to it to consider as to

whether there was a scope to re-investigate the case in

the interest of justice and fairplay.

iii) To pass such further order other order/orders as maybe

deemed fit and proper.

This petition was registered as Criminal Revision Petition

No. 386/2009.

Crl. Revn. Petn. 386/2009 Page 16 of 16
18. For some time thereafter both the proceedings were

taken up together and eventually by order dated 15.9.2010,

Criminal Revision Petition (Suo motu) No. 377/2009 was

disposed of taking note of the pendency of Criminal Revision

Petition No. 386/2009. According to the learned Division Bench

passing the said order, the suo motu revision petition was not

necessary to be continued with in the face of the Criminal

Revision Petition No. 386/2009 instituted by the brother of the

deceased. Arguments have, thus, been advanced by the learned

counsel for the parties in the above factual premise in the

surviving Criminal Revision Petition No. 386/2009.

19. The CBI as well as the respondent No.3 have offered

their affidavits in the instant proceedings. In the face of the

detailed arguments exchanged on all conceivable facets of the

debate, it is inessential to dilate on the pleaded contentions to

avoid repetition. Suffice it is to state that whereas the petitioner

has endeavoured to highlight the failings of the investigating

agency and the omissions of the learned Trial Court, the CBI in

essence has insisted that utmost endeavours had been made by

it to pursue all probable dimensions of scrutiny and bring on

record the available materials unearthed in the process. Refuting

the imputation of any deficiency in the investigation, it has

Crl. Revn. Petn. 386/2009 Page 17 of 17
insistently contended that at no point of time any infirmity/

lapse either of the investigation or the trial had been brought to

the notice of the Court either by the counsel representing the

victim family or had been deciphered by the learned Court below.

20. The respondent No.3 while in addition to questioning

the locus of the petitioner as well as the maintainability of the

petition, has with detailed reference to the evidence of the

witnesses examined by the prosecution, asserted that the reliefs

prayed for are wholly misconceived. Pointing out the severely

constricted scope of scrutiny by this Court in the exercise of its

revisional jurisdiction, the answering respondent has underlined

the obvious impermissibility of further investigation in the teeth

of his acquittal on overwhelming considerations recorded by the

learned Trial Court on an indepth appreciation of the materials

on record. While reiterating that the learned counsel

representing the family of the victim did never protest against the

adequacy and/or the quality of the investigation or the trial and

that thereby the present challenge is hit by conduct estoppel and

issue estoppel, it has been urged that the petition ought to be

dismissed to accord him practical alleviation from the protracted

agony and decimating humiliation stemming from unproved

accusations and the procrastinated ordeal over the years.

Crl. Revn. Petn. 386/2009 Page 18 of 18
21. The learned senior counsel for the petitioner in the

above factual backdrop has insistently urged that as the

investigation conducted by the CBI in the case in hand is

apparently lacunical, faulty and biased, thus, leaving various

vital aspects bearing on the gruesome incident of murder

unexplored, it is a fit case in which this Court in the exercise of

its revisional as well as inherent jurisdiction ought to direct

further investigation to espouse a public cause and consolidate

the confidence of the society in the justice delivery regime.

Contending that having regard to the materials on record, the

impugned judgment and order recording acquittal of the

respondent No.3 cannot be faulted with, it being obvious from

the said decision that the learned Court below too had failed to

confront the investigating agency as well as the prosecution with

the patent lapses and failings on both counts, thus,

camouflaging the vital facts bearing on the incident, this Court

ought to exercise its appellate jurisdiction as contemplated in

Section 401 of the Code of Criminal Procedure coupled with its

inherent powers in the interest of justice. While contending that

any direction for further investigation would not ipso facto be

prejudicial for the respondent No.3, Mr Bhattacharyya

assiduously emphasized that having regard to the facts and

Crl. Revn. Petn. 386/2009 Page 19 of 19
circumstances attendant on the incident, this Court ought to

satisfy is conscience on the genuineness and adequacy of the

investigation and pass appropriate orders to uphold the cause of

justice. Highlighting in particular that the CBI in course of the

investigation had totally disregarded the materials collected by

the Assam Police in course of its investigation in the case and

had not only cited two of the four persons identified by it (Assam

Police) as the perpetrators of the crime to be witnesses, Mr

Bhattacharyya maintained that it (CBI) inexplicably did not

chargesheet the remaining two and intriguingly left out of the

probe the Neptune Blue Maruti Car used in the commission of

the offence and found abandoned subsequent thereto at the site

thereof. On the other hand, the testimony of the Investigating

Officer (P.W.49) to the effect that this vehicle had been

dispatched to Siliguri is clearly suggestive of a biased

investigation by the CBI to shield the offenders, this step being

even otherwise impermissible in law by all means, he urged. Mr

Bhattacharyya was also critical of the learned Trial Court in this

regard and contended that it overlooked this vital aspect as well

resulting in the failure of justice.

22. The learned senior counsel urged that not only the

role of unauthorized firearms held by the respondent No.3 and

Crl. Revn. Petn. 386/2009 Page 20 of 20
other persons, as the statements of the witnesses recorded under

Section 161 CrPC by the Assam Police revealed, remained

unexplored and uninvestigated by the CBI, the fear psychosis

expressed by some witnesses to disclose inter alia the identity of

the assailants was also left unattended by the investigating

agency as well as by the Trial Court. According to Mr

Bhattacharyya, had the CBI endeavoured to fathom the overall

role of Mouth @ Subham Saikia, the roots of the conspiracy for

murder would have been duly unearthed and on its failure/

omission to do so as well as to seize the firearms used in the

crime a societal cause was severely undermined, thereby

warranting a direction for further investigation. Mr

Bhattacharyya underlined that not only the State's responsibility

with the handing over of the investigation to the CBI did not end

therewith, its failure to protect the witnesses so as to enable

them to speak the truth before the investigating agency as well

as the Court resulted in a travesty of justice. In the same vein,

Mr Bhattacharyya emphasized that a Court's duty is not

discharged by casually accepting the statements/ disclosures in

the police investigation and it is not supposed to act as a by

stander submitting itself to the vagaries of the agencies

entrusted in law to disenter the truth and unveil the offenders to

sustain a social order governed by the rule of law.

Crl. Revn. Petn. 386/2009 Page 21 of 21
23. The learned senior counsel contended relying on the

decision of the Apex Court in Bhagwan Dass -vs- State (NCT of

Delhi), (2011) 6 SCC 396 that in terms thereof the statements

made in course of the investigation under Section 161 CrPC

constitute substantial evidence and on that premise, laboured to

draw our attention thereto as recorded by the CBI to reinforce

his criticism of the sloppy and bathetic investigation razing a

public cause stemming from a sordid and gory incident of

murder stirring mass conscience. According to the learned senior

counsel, the State of Assam and the CBI having failed to prefer

an appeal against the decision of acquittal, the brother of the

deceased had to take up the cudgel for securing justice to his

(deceased) family by invoking the revisional and inherent

jurisdiction of this Court and, thus, his locus standi in the

attendant factual premise is unquestionable. Comparative

projections of the statements/ testimony of the witnesses on the

basis of their versions before the investigating agency and at the

trial were cited with particular reference to the areas of

deficiency in the investigation, prosecution and trial to

demonstrate the obvious necessity of a further investigation. To

buttress the challenge, Mr Bhattacharyya relied on the following

judicial pronouncements:-

Crl. Revn. Petn. 386/2009 Page 22 of 22
(a) Raghunandan -vs- State of U.P., AIR 1974 SC 463
(b) The State -vs- Mehar Singh & Ors., 1974 Crl. J. 970
(c) Ram Lal Narang -vs- State (Delhi Administration), (1979) 2
SCC 322
(d) P.S.R. Sadhanantham -vs- Arunachalam & Anr., (1980) 3
SCC 141
(e) Randhir Singh Rana -vs- State (Delhi Administration),
(1997) 1 SCC 361
(f) K. Chandrasekhar -vs- State of Kerala & Ors., (1998) 5
SCC 223
(g) Hasanbhai Valibhai Quershi -vs- State of Gujarat & Ors.,
(2004) 5 SCC 347
(h) State of Orissa -vs- Mahima @ Mahimananda Mishra & Ors.,
(2007) 15 SCC 580
(i) Nirmal Singh Kahlon -vs- State of Punjab & Ors., (2009) 1
SCC 441
(j) Rama Chaudhary -vs- State of Bihar, (2009) 6 SCC 346
(k) National Human Rights Commission -vs- State of Gujarat &
Ors., (2009) 6 SCC 767
(l) Bhagwan Dass -vs- State (NCT of Delhi), (2011) 6 SCC 396.

24. Mr Buragohain, learned Standing Counsel, CBI in

reply insisted that the investigation had been proper and cannot

be faulted with. He, however, underlined that the exercise having

been handed over to the CBI after over a year of the occurrence,

the time lag did cause a serious set back in the initiatives taken

in connection therewith. However, all endeavours inspite thereof

had been made to ensure that the process is as comprehensive

Crl. Revn. Petn. 386/2009 Page 23 of 23
and searching as feasible, he pleaded. The learned Standing

Counsel fully endorsed the findings in the investigation as

reflected in the chargesheet submitted by the CBI supported by

the statements and documents collected in course of the

investigation. Mr Buragohain relied on the decision of the Apex

Court in Jayendra Saraswati Swamigal @ Subramaniam -vs-

State of Tamil Nadu, (2008) 10 SCC 180.

25. Mr Kamar, learned Public Prosecutor maintained that

as the investigation had been handed over to the CBI, the State

of Assam logically could not be accused of any lapse or default in

connection therewith. Refuting the imputation of indifference

and apathy of the State in extending a protective guarantee to

the witnesses to fearlessly testify before the investigating agency

and at the trial, the learned Public Prosecutor also dismissed the

accusation of inaction on its (State of Assam) part in not

preferring an appeal against the decision of acquittal. Mr Kamar

relying on the decision of the Apex Court in Lalu Prasad Yadav &

Anr. -vs- State of Bihar & Anr., (2010) 5 SCC 1, maintained that

as the investigation and the prosecution had been conducted by

the CBI, any such appeal by the State of Assam is impermissible

in law.

Crl. Revn. Petn. 386/2009 Page 24 of 24
26. In his emphatic response, Mr Sharma has questioned

the maintainability of the proceedings contending absence of

locus standi of the petitioner to lodge the revision petition, the

victim's son having attained majority at the time of its

institution. According to the learned senior counsel, the

petitioner though the younger brother of the deceased, is not a

Class-I heir of his and, thus, is not comprehended within the

purview of the expression 'victim' as defined in Section 2 (wa) of

the Code of Criminal Procedure, 1973 (as amended). Without

prejudice to this, Mr Sharma has urged that in any view of the

matter, the revision petition having been filed before 31.12.2009

i.e. before the date on and from which Section 372 of the Cr.P.C.

was amended by the Code of Criminal Procedure (Amendment)

Act, 2008, it cannot be construed to be an appeal and, thus, in

the teeth of the stringently constricted jurisdiction of this Court

under Section 397 and 401 of the Cr.P.C., re-appreciation of the

evidence on record is impermissible. As the grounds taken in the

revision petition pertain to lack of proper appreciation of the

evidence on record, those are obviously untenable being beyond

the ambit of scrutiny in the exercise of the revisional jurisdiction

of this Court, he urged. Mr Sharma contended that as the

respondent No.3 has been tried and acquitted on the basis of the

materials on record by the learned Trial Court, no resort either to

Crl. Revn. Petn. 386/2009 Page 25 of 25
the writ jurisdiction or the inherent power of this Court under

Section 482 Cr.P.C. is available, as is being insisted upon.

Further, the family members of the deceased having been

allowed by this Court to participate in the proceedings at the

trial and they not having expressed any reservation or demur

qua the quality of the investigation, the pleas to the contrary

urged before this Court ought not to be taken cognizance of.

Profusely referring to the various provisions under Chapter-XII

and XVII of the Cr.P.C. bearing on the scope and content of

investigation and charge contemplated therein, the learned

senior counsel has insisted that not only a re-investigation of the

case is barred in law, further investigation though allowable in

limited eventualities at the instance of the investigating agency

or by the orders of the Court on its request, the same would at

this stage tantamount to fresh indictment of the respondent No.3

exposing him to the risk of conviction, a consequence legally

incomprehensible following his acquittal.

27. Adverting to the alleged shortfalls in the investigation

and prosecution highlighted on behalf of the petitioner, Mr

Sharma has urged that the police statements of the witnesses as

well as their evidence at the trial would belie the hypothesis of

fear psychosis, want of probe into the role of 'Mouth',

Crl. Revn. Petn. 386/2009 Page 26 of 26
identification of the assailants, circulation of the firearms and

the Neptune Blue Maruti Car and, thus, in absence of any

contention raised by the family members in this regard before

the learned Court below, this Court would not entertain the

same. Referring to the written arguments submitted on behalf of

the family members of the deceased before the learned Court

below, Mr Sharma has underlined that their pronounced

approval of the sufficiency and the quality of the investigation

undertaken as discernible therefrom renders it impermissible for

the petitioner to contend obversely, being barred by conduct and

issue estoppel. The learned senior counsel maintained that the

cavil vis-à-vis the investigation centering around the Neptune

Blue Maruti Car at this distant point of time is wholly misplaced,

the vehicle over the years having disintegrated into its elements.

Besides, the vehicle not being the pivot of the incident, the

prosecution having failed to adduce adequate evidence on the

other decisive aspects viz. the weapon of assault, identification of

the assailants etc., the supposed omission in the probe vis-à-vis

the vehicle is not of any definitive significance, he asserted.

According to Mr Sharma, the evidence with regard to the incident

as a whole is irreparably shaky and in the face of the

irreconcilable contradictions with regard to the number of

assailants, their identification, description of the firearms as well

Crl. Revn. Petn. 386/2009 Page 27 of 27
as of the vehicle allegedly used in the perpetration of the crime,

the insistence for further investigation at this distant point of

time is wholly illogical and absurd. The learned Trial Court

having acquitted the respondent No.3 acting on the evidence

adduced at the trial, the prayer for further investigation at the

instance of a private party relying on the police statements of the

witnesses is patently fallacious, he pleaded. Mr Sharma has

urged that this notwithstanding, a combined reading of the

statements/ evidence of the witnesses during the investigation

and at the trial does not only fail to incriminate the respondent

No.3 vis-à-vis the charges levelled against him, the same also

does not warrant the necessity of further investigation.

Contending that neither the son of the deceased who had been

injured in the incident, nor, amongst others, close friends and

confidants of his (deceased) did disclose any apprehension to

testify the truth, in absence of any statement of theirs to

implicate the respondent No.3 in the crime, the prayer for further

investigation which evidently has the potential of exposing him

(respondent No.3) to fresh probe is unsustainable in law and

ought to be rejected. Mr Sharma has instead maintained that as

the respondent No.3 had been, without any fault of his, illegally

branded as an accused and harassed and humiliated in

connection therewith for last 16 years, he is entitled to

Crl. Revn. Petn. 386/2009 Page 28 of 28
compensation for the damages suffered from malicious

prosecution and that this Court ought to pass appropriate orders

to that effect.

28. To endorse his arguments, Mr Sharma placed reliance

on the following decisions of the Apex Court as well as of this

Court:

i) K., Chinnaswamy Reddy -vs- State of Andhra Pradesh &
Anr., AIR 1962 SC 1788;
ii) Thakur Ram & Ors. -vs- State of Bihar, AIR 1966 SC
911
iii) Mahendra Pratap Singh -vs- Sarju Singh & Anr., AIR
1968 SC 707
iv) Gunwantlal -vs- The State of Madhya Pradesh, (1972) 2
SCC 194
v) Satyendra Nath Dutta & Anr. -vs- Ra Narain, (1975) 3
SCC 398
vi) Punjab & Haryana High Court Bar Association -vs- State
of Punjab & Ors., (1996) 4 SCC 742
vii) Daulat Ram -vs- State of Haryana, (1996) 11 SCC 711
viii) Randhir Singh Rana -vs- State (Delhi Administration),
(1997) 1 SCC 361
ix) Vijender -vs- State of Delhi, (1997) 6 SCC 171
x) Bilal Ahmed Kaloo -vs- State of A.P., (1997) 7 SCC 431
xi) Mohd. Zahid -vs- Govt. of NCT of Delhi, (1998) 5 SCC
419

Crl. Revn. Petn. 386/2009 Page 29 of 29
xii) T.N. Dhakkal -vs- James Basnett & Anr., (2001) 10 SCC
419
xiii) Jagannath Choudhary & Ors. -vs- Ramayan Singh &
Anr., (2002) 5 SCC 659
xiv) Bindeshwari Prasad Singh @ B.P. Singh & Ors. -vs- State
of Bihar (Now Jharkhand) & Anr., (2002) 6 SCC 650
xv) Varada Rama Mohna Rao -vs- State of A.P., (2004) 4
SCC 427
xvi) Ram Swaroop & Ors. -vs- State of Rajasthan, (2004) 13
SCC 134
xvii) Hydru -vs- State of Kerala, (2004) 13 SCC 374
xviii) Shankerbhai Laljibhai Rot -vs- State of Gujarat, (2004)
13 SCC 487
xix) Satyajit Banerjee & Ors. -vs- State of W.B. & Ors., (2005)
1 SCC 115
xx) Popular Muthiah -vs- State, (2006) 7 SCC 296
xxi) Sakiri Vasu -vs- State of Uttar Pradesh & Ors. (2008) 2
SCC 409
xxii) Reeta Nag -vs- State of West Bengal & Ors., (2009) 9
SCC 129
xxiii) K. Ramachandran -vs- V.N. Rajan & Anr., (2009) 14 SCC
569
xxiv) State of Uttar Pradesh -vs- Krishna Master & Ors., (2010)
12 SCC 324
xxv) Hardeep Singh -vs- State of Madhya Pradesh, (2012) 1
SCC 748
xxvi) Budul Ahmed -vs- Kutub Ali Mazumdar & Ors., 2009 (2)
GLT 940

Crl. Revn. Petn. 386/2009 Page 30 of 30
29. The documented factual matrix and the weighty

competing arguments have received our anxious consideration.

Resolution of certain fringe issues at the threshold is

indispensable to steward the adjudicative pursuit.

30. The instant petition is one by the brother of the

deceased seeking to invoke the jurisdiction of this Court under

Section 397 read with Section 401 of the Cr.P.C. Apparently on

the date of its institution i.e. 14.10.2009, the son of the deceased

who was also injured in the same incident had attained majority

and, thus, was entitled, subject to the prescribed legal

regulations, to file the petition. That this revision petition cannot

be treated to be an appeal is also indisputable. The proviso to

Section 372 Cr.P.C. vesting a victim as comprehended therein

with such a right against an order of acquittal or conviction for a

lesser offence or inadequate compensation had been enforced

with effect from 31.12.2009 vide the Code of Criminal Procedure

(Amendment) Act, 2008. In that perspective, the definition of the

expression 'victim' as provided in Section 2(wa) also inserted on

and from the said date would be inapplicable to the present

proceedings so as to limit its ambit to the person who had

suffered any loss or injury caused by reason of the act or

omission for which the accused person had been charged

Crl. Revn. Petn. 386/2009 Page 31 of 31
including his/or her guardian or legal heir. In that view of the

matter, this Court by order dated 22.6.2006 rendered in MC

2035/2006 arising out of PIL 26/2000 having permitted the Trial

Court to allow the family members of the deceased to participate

in the trial to the extent permitted thereby, we are of the view

that the petitioner as his (deceased) brother would be a person

aggrieved, thus, having the necessary locus in law to lodge the

instant petition.

31. Noticeably, this Court while permitting the family

members of the deceased to participate in the trial did not

identify any person in particular as its representative therefor

and conceived it to be one composite unit. Having regard to the

fact that the jurisdiction under Section 397 Cr.P.C. can be

exercised by this Court even suo motu for satisfying itself as

regards the correctness, legality or propriety of any finding of any

subordinate criminal court or examine the records of its

proceedings, we comprehend that the plea of want of locus standi

of the petitioner is not of any sustainable efficacy. In absence of

any material on record to repudiate the acceptability of the

petitioner as a member of the aggrieved family in view of his

representative status, we are not inclined to sustain the

Crl. Revn. Petn. 386/2009 Page 32 of 32
challenge to the maintainability of the petition on the ground of

want of his locus.

32. In an almost identical fact situation albeit in the

context of an appeal under Article 136 of the Constitution of

India, the Apex Court had dwelt on details on the theme of

access jurisdiction in P.S.R. Sadhanantham -vs- Arunachalam &

Anr., (1980) 3 SCC 141 . The text thereof reveals that the

petitioner therein though was convicted under Section 302 and

148 IPC, the jurisdictional High Court in appeal acquitted him of

the charges. As the State concerned did not prefer an appeal, the

brother of the deceased who was neither a complainant nor the

first informant, filed a special leave petition under Article 136 of

the Constitution of India before the Apex Court. Not only this

petition was entertained, by its eventual verdict the conviction

awarded by the Trial Court was restored.

33. The petitioner thereafter approached the Hon'ble Apex

Court under Article 32 contending that it had no power to grant

special leave to the brother of the deceased and, thus, the

conviction was illegal and in essence violative of the fundamental

right to life guaranteed under Article 21. Rejecting this plea on

behalf of the petitioner, Hon'ble Krishna Iyer, J observed against

Crl. Revn. Petn. 386/2009 Page 33 of 33
the contention that the brother of the deceased or any other high

minded citizen would be an officious meddler having no business

or grievance when the commission of grievous crime goes

unpunished. His Lordship enunciated that there is a spiritual

sensitivity of our criminal justice system which approves of the

view that a wrong done to anyone is a wrong done to oneself,

although for pragmatic considerations the law leashes the right

to initiate proceedings in some situations. That the deep concern

of the law is to track down, try and punish the culprit and if

found not guilty, to acquit the accused, was underlined. Ruling

that no dogmatic proscription of leave under Article 136 to a

non-party applicant can be laid down inflexibly, for access to

justice is not a cloistered virtue, His Lordship proclaimed that

the narrow limits into the concept of 'person aggrieved' and

'standing' set in vintage English Law needs liberalization in this

nation's democratic situation. His Lordship guarded against

processual obsolescence when our Constitution highlights social

justice as a goal.

34. Hon'ble R.S. Pathak, J expressing for himself as well

as Hon'ble A.D. Koshal, J in supplementing the rendering

affirmed that crime is an illegal act which amounts to a wrong

against the public welfare and is, thus, deemed by law to be

Crl. Revn. Petn. 386/2009 Page 34 of 34
harmful to society in general, even though its immediate victim

is an individual. Observing that murder injures primarily the

particular victim, but its blatant disregard of human life puts it

beyond the matter of mere compensation between the murderer

and the victim's family, His Lordship acknowledged that the

criminal law envisages the State as a prosecutor. Qua the

restricted right of appeal of interested persons aside the State,

His Lordship ruled that the fetters so imposed are prompted by

the reluctance to expose a person who had been acquitted by a

competent Court of a criminal charge to the anxiety and tension

of a further examination of the case. Noticing the singular

eventualities as enumerated by the Law Commission under

which a person aggrieved could be permitted to initiate such

proceedings as recommended by it, His Lordship in the

perspective of Article 136 of the Constitution of India, observed

that in every case the court would be bound to consider the

interest which brings such a person to court and whether the

interest of the public community will benefit by the grant of

special leave and concluded that the Court should entertain a

special leave petition filed by a private party other than the

complainant in those cases only where it is convinced that the

public interest justifies an appeal against the acquittal and that

the State has refrained from petitioning for special leave for

Crl. Revn. Petn. 386/2009 Page 35 of 35
reasons not bearing on public interest but prompted by private

influence, want of bonafide and other extraneous considerations.

The abyss and expanse of the access philosophy quo locus

propounded by these profound comprehensions is all

permeating.

35. That barring a few exceptions, in criminal matters the

party who is treated as the aggrieved party is the State which is

the custodian of the social interests of the community at large

and so it is for it to take all the steps necessary for bringing the

person, who has acted against the social interests of the

community, to book had been accented upon earlier by the Apex

Court in Thakur Ram -vs- State of Bihar (supra) relied upon on

behalf of the respondent No.3. Our determination in the case in

hand qua the issue of locus standi, thus, in the overall legal

perspective decipherable from the ratio in P.S.R. Sadhanantham

(supra), in our comprehension, stands fortified.

36. Another peripheral facet bearing on this debate

cannot be disregarded. The gruesome incident was reported on

the very same date with the Chandmari Police Station

whereupon Chandmari P.S. Case No. 207/96 under Section

302/326/34 IPC read with Section 27 of the Arms Act, 1959 was

registered. While the investigation by the Assam Police was

Crl. Revn. Petn. 386/2009 Page 36 of 36
continuing, at the instance of the State Government the

investigation was decided to be entrusted to the CBI on

23.10.96. The decision having been concurred upon by the

Central Government on 29.4.97, CBI Case No. R.C.4/SCB/97-

Cal dated 25.7.97 was registered on the same First Information

Report. On the completion of the investigation, the CBI

submitted the chargesheet on 24.11.2000. The investigation in

the case admittedly, thus, had been conducted by the CBI.

37. In Lalu Prasad Yadav & Anr. -vs- State of Bihar & Ors.,

(2010) 5 SCC 1, the question raised before the Hon'ble Supreme

Court was regarding maintainability of an appeal filed by the

State of Bihar against the order acquitting him along with others

charged under Section 13(1)(e) read with Section 13(2) of the

Prevention of Corruption Act, 1988. The primary objection

against the maintainability of the appeal was based on Section

378(2) Cr.P.C., the investigation having been conducted by the

CBI. The High Court having negated the plea, the matter reached

the Apex Court. On an interpretation of Section 378(1) and (2)

Cr.P.C., their Lordships of the Apex Court proclaimed that the

Legislature has maintained a mutually exclusive division in the

matter of appeal from an order of acquittal inasmuch as the

competent authority to appeal from an order of acquittal in two

Crl. Revn. Petn. 386/2009 Page 37 of 37
types of cases referred to in sub-section (2) is the central

government and the authority of the state government in relation

to such cases has been excluded. As the case had been

investigated by the CBI, it was held that as a necessary corollary

the State Government was not competent to direct its public

prosecutor to present the appeal from the judgment passed by

the Trial Court.

38. Adverting to the case in hand, it was thus not

permissible for the State of Assam to prefer any appeal against

the order of acquittal rendered by the learned Trial Court. The

CBI as well for reasons not disclosed refrained from filing such

appeal.

39. The judgment was delivered on 28.7.2009 and the

certified copy available on records discloses that the same was

applied for on very next date i.e. 29.7.2009 and the same being

ready on 31.7.2009, it was delivered on the very same date. The

revision petition was filed eventually on 14.10.2009,

approximately a fortnight prior to the expiry of the period of

limitation prescribed therefor. Obviously thus, the petitioner did

wait for a reasonable time for the CBI to prefer the appeal, if so

advised, and eventually approached this Court in absence of any

initiative by it in that regard.

Crl. Revn. Petn. 386/2009 Page 38 of 38
40. It is a matter of record that the family members of the

deceased at the trial were represented by Advocates of their

choice who, amongst others, had filed a detailed written

argument on their behalf which by virtue of Section 314 Cr.P.C.

forms a part of the proceedings. A perusal of the written

argument exhibits an indepth analysis of the evidence--oral and

documentary, adduced at the trial witnesswise including,

amongst others, the aspect of identification of the assailants as

well as circumstantial evidence comprehending the vehicle said

to be involved. The pleas taken in the written arguments have

been sought to be buttressed by decisions of the Apex Court

bearing, amongst others, on the guidelines/ norms in the matter

of identification of the accused persons through photographs by

witnesses. Conclusions on the basis of elaborate evaluation of

the materials on record in support of arraignment of the persons

sent up for trial by the CBI were highlighted. Though it was

emphasized upon that the respondent No.3 was one of the

assailants as identified by the students of the school and that

the charge against him had been proved beyond reasonable

doubt, the narration does not bear even a semblance of

remonstrance against the quality and effectiveness of the

investigation conducted by the CBI. No deficiency intentional or

Crl. Revn. Petn. 386/2009 Page 39 of 39
otherwise, in the exercise undertaken by this agency, was even

remotely or implicitly adverted to.

41. This assumes vital significance in the backdrop of the

permission granted by this Court to the family members of the

deceased to participate in the long drawn trial and, that too,

being represented by persons instructed in law. No reservation,

to reiterate, was expressed, as the records would testify, on

behalf of the family members highlighting any deficiency, defect,

shortcoming in the investigation as is now being sought to be

projected in their minutest details. Though noticeably the family

members of the deceased in terms of the order of this Court were

not permitted active participation in view of the representation

by the learned counsel of their choice, this omission on their part

cannot be lightly overlooked. This failure on the part of the

family members of the deceased, thus, unavoidably cannot be

disregarded vis-à-vis the pleas now raised on behalf of the

petitioner (deceased's brother) on these aspects.

42. Noticeably, in course of the arguments on behalf of

the petitioner no assailment either of the impugned judgment

and order or his (respondent No.3) acquittal, having regard to the

evidence on record, had been made. The insistence for further

Crl. Revn. Petn. 386/2009 Page 40 of 40
investigation, as has been repeatedly emphasized, was founded

on the projected deficiencies and failure of the CBI in conducting

the investigation and the mode of prosecution. That further

investigation sought for is to espouse a social cause and not

necessarily to indict the respondent No.3 has also been

continually underlined.

43. Be that as it may, the impugned judgment and order

evinces that the learned Trial Court on a detailed appreciation of

the evidence on record was particularly left unpersuaded with

the identity of the respondent No.3 as one of the assailants as

alleged and relying on the cardinal principal of criminal

jurisprudence that suspicion however strong cannot take the

place of proof, returned the finding that the prosecution had

failed to adduce credible evidence to establish the charge

against him beyond the pale of doubt and recorded his acquittal.

44. Significantly, though the revision seeks annulment of

this decision and a consequential re-trial with a direction to the

learned Trial Court to examine the scope of re-investigation of

the case, the relief, in course of the arguments, had been

persistently confined to one for a direction for further

investigation alone. To reiterate, the validity of the impugned

Crl. Revn. Petn. 386/2009 Page 41 of 41
judgment and order and the legality of the acquittal of the

respondent No.3 throughout remained unimpeached.

45. The Apex Court in Gunwantlal (supra), Bilal Ahmed

Kaloo (supra) and in Hydru (supra) has consistently disapproved

the endeavour of raising before it pleas not urged before the

lower forum.

46. In the above legal and factual premise, the assertions

against entertainment of the grievance based on pointed defaults

and deficiencies on the part of the investigating agency raised for

the first time before this Court merits serious consideration. The

procedural precepts administering judicial adjudication predicate

certitude, discipline and finality thereof. In the exercise of

appellate or revisional jurisdiction any transgression of such

canonical tenets enjoined therefor by law on grounds or

contentions in departure from or in variance of those urged in

the proceedings of the Court of the first instance thus ought to

be guarded against.

47. The above caveat notwithstanding, it is felt expedient

in the atypical factual setting as well as the plentitutde of the

deliberations to examine in details the projected aspects of

Crl. Revn. Petn. 386/2009 Page 42 of 42
alleged pitfalls in the investigation of the case by the CBI

resulting in eventual acquittal of the respondent No.3.

48. The exhaustive arguments offered on behalf of the

petitioner had been noticeably laced with impassioned plea for a

scrutiny of the evidence on record with reference to the various

aspects of failure and omission on the part of the investigating

agency decisively rendering the probe radarless, abortive and

impotent, thus, trivializing a public cause to extinction. Profuse

reference to the statements of the witnesses under Section 161

of the Code has also been made affirming the permissibility

thereof in the context of the essentiality of further investigation

emphasizing the court's duty to satisfy its conscience on the

genuineness and adequacy of the investigation and not to act as

a by stander regardless of its inquest for the truth. While no

challenge to the decision of acquittal of the respondent No.3 did

figure in course of the arguments, repeated reference to the

inherent and extraordinary writ jurisdiction of this Court had

been made insisting for a direction for further investigation of the

case for a complete and comprehensive inquisition of the episode

to engender public confidence in the process and justice to the

cause of the community at large. That the ultimate relief sought

is only for further investigation of the case and neither for

Crl. Revn. Petn. 386/2009 Page 43 of 43
reinvestigation thereof nor for interference with the decision of

acquittal of the respondent No.3 has been repeatedly underlined.

49. To reiterate, while the State of Assam in view of the

investigation conducted by the CBI pleaded that no appeal by it

against the verdict of the learned Trial Court was permissible

under the law, the investigation conducted was duly endorsed on

behalf of the CBI. Apart from assiduous assertions on behalf of

the respondent No.3 highlighting the severely constricted scope

of scrutiny by this Court qua the issues involved, having regard

to the precedential tethers vis-à-vis Section 397 and Section 401

of the Code, it had been maintained with reference to the

grounds of challenge that invocation of the inherent powers

and/or the writ/ supervisory jurisdiction under Article 226/227

of the Constitution of India is not allowable as well. That at the

trial the family members of the deceased though duly

represented by their learned counsel, the sufficiency and

adequacy of the investigation had remained unquestioned and

that instead the evidence on the basis of the revelations

therefrom had been unreservedly relied upon demanding

conviction of the respondent No.3 has been emphasized upon to

contend conduct and issue estoppel.

Crl. Revn. Petn. 386/2009 Page 44 of 44
50. Understandably, the judgment of acquittal has been

endorsed on all counts asserting lack of any evidence whatsoever

testifying the culpability and/or complicity of the respondent

No.3 in the incident. Inadmissibility of statements under Section

161 Cr.P.C. prohibiting a perusal thereof to examine the same in

juxtaposition with the evidence at the trial for examining the

deficiencies and/or loopholes in the investigation has been

underlined. Futility of further investigation at this distant point

of time, without prejudice to these, has been repeatedly asserted

lest any direction to that effect may result in abuse of the

process of this Court and an implicit exposure of the respondent

No.3 to a fresh inquisitive drill and possible indictment in the

face of his qualified acquittal on the same charge may ensue.

51. Such rival orientations notwithstanding, the learned

counsel for the parties have traversed the evidence on record as

well as the statements recorded under Section 161 of the Code in

buttressal of their competing assertions. Whereas it has been

maintained on behalf of the petitioner that a cumulative

evaluation thereof justifies a direction for further investigation,

the plea on behalf of the respondent No.3 is in negation thereof.

Having regard to the legal perspective of the challenge laid, an

inquest of the jurisdictional parameters vis-à-vis the

Crl. Revn. Petn. 386/2009 Page 45 of 45
adjudication as well as the relief of further investigation is

indispensable. An overall survey of the judicial pronouncements

cited at the Bar bearing on such essential facets is, thus, the

imperative.

52. Most of the authorities dwelling on the content and

ambit of the revisional jurisdiction of this Court under Section

397/402 of the Code are referable to challenges against

decisions of acquittal by a private party, the State or the

investigating agencies having omitted to do so. The judicially

enunciated principles being strikingly consistent, it is considered

inessential to dilate on the decisions individually. Instead a

synopsis of the expositions would cater to the present

adjudicative exigencies. The curial consensus on the contours of

judicial intervention in the exercise of revisional jurisdiction is

founded on the doctrine of ex debito justitae to correct a manifest

illegality and error of procedure resulting in gross and flagrant

miscarriage of justice. Various circumstances, illustrative

though, have been recognized warranting invocation of the

revisional jurisdiction in the advancement of the cause of justice,

the power being discretionary in nature and conditioned

singularly to achieve this avowed purpose. This jurisdiction, as

the precedential enjoinment mandate, is not exercisable to

Crl. Revn. Petn. 386/2009 Page 46 of 46
correct a view of a subordinate court based on a perceived

erroneous appreciation of evidence suggesting different

deductions. Re-appreciation of evidence is also barred and

barring exceptional exigencies, resort thereto is prohibited even if

a serious offence may thereby go unpunished.

53. In Janata Dal -vs- H.S. Chowdhary, (1992) 4 SCC

305, the Apex Court while reflecting on the object and purport of

revisional jurisdiction under Section 401 of the Code had

observed that it was paternal or supervisory in nature in order to

correct miscarriage of justice arising from misconception of law,

irregularity of procedure, neglect of proper precaution or

apparent harshness of treatment resulting in on one hand, or on

the other in some underserved hardship to individuals. Their

Lordships propounded that the controlling power of the High

Court is discretionary and must be exercised in the interest of

justice with regard to all facts and circumstances of each

particular case, anxious attention being given to the said facts

and circumstances which vary greatly from case to case.

Adverting to the inherent power of the Court under Section 482

of the Code, the Apex Court observed that the same though

unrestricted and undefined, should not be capriciously or

arbitrarily exercised, but ought to be done ex debito justitiae to

Crl. Revn. Petn. 386/2009 Page 47 of 47
do real and substantial justice for the administration of which

alone the Courts exist. That the powers possessed by the High

Court under Section 482 of the Code are really wide and the very

plentitude of the same requires great caution in its exercise was

duly underscored. These pristine principles that have stood the

test of time over the years and embodied in paragraphs 130, 131

and 132 of the decision deserve extraction :

"130. The object of the revisional jurisdiction under
Section 401 is to confer power upon superior criminal
courts--a kind of paternal or supervisory jurisdiction--
in order to correct miscarriage of justice arising from
misconception of law, irregularity of procedure, neglect
of proper precaution or apparent harshness of
treatment which has resulted, on the one hand, or on
the other hand in some underserved hardship to
individuals. The controlling power of the High Court is
discretionary and it must be exercised in the interest
of justice with regard to all facts and circumstances of
each particular case, anxious attention being give to
the said facts and circumstances which vary greatly
from case to case.

131. Section 482 which corresponds to Section 561-A
of the old Code and to Section 151 of the Civil
Procedure Code proceeds on the same principle and
deals with the inherent powers of the High Court. The
rule of inherent powers has its source in the maxim
"Quadolex aliquid alicui concedit, concedere videtur id
since quo ipsa, ess uon potest" which means that when
the law gives anything to anyone, it gives also all those
things without which the thing itself could not exist.

Crl. Revn. Petn. 386/2009 Page 48 of 48
132. The criminal courts are clothed with inherent
power to make such orders as may be necessary for
the ends of justice. Such power though unrestricted
and undefined should not be capriciously or arbitrarily
exercised, but should be exercised in appropriate
cases, ex debito justitiae to do real and substantial
justice for the administration of which alone the courts
exist. The powers possessed by the High Court under
Section 482 of the Code are very wide and the very
plentitude of the power requires great caution in its
exercise. Courts must be careful to see that its
decision in exercise of this power is based on sound
principles.".

54. In K. Chinnaswamy Reddy (supra), their Lordships

while dilating on the extent of revisional jurisdiction qua a

challenge to the acquittal of an accused by a private

complainant, recalled its observations in D. Stephens -vs-

Nosibolla, AIR 1951 SC 196 that such an intervention is

comprehended only in exceptional cases where the interests of

public justice require the same for correction of a manifest

illegality or for prevention of a gross miscarriage of justice. A

word of caution in the context of Section 439 (4) of the Code [now

Section 401 (3)] was sounded that in invocation of such powers it

is not open to a High Court to convert a finding of acquittal into

one of conviction and that this cannot be presaged even

indirectly by ordering retrial. Some of the circumstances

Crl. Revn. Petn. 386/2009 Page 49 of 49
justifying interference with a finding of acquittal in the exercise

of revisional jurisdiction were cited i.e. where the Trial Court has

no jurisdiction to try the case but has still acquitted the

accused, or where the Trial Court has wrongly shut out evidence

which the prosecution wished to produce, or where the appeal

Court has wrongly held the evidence which was admitted by the

Trial Court to be inadmissible, or where material evidence has

been overlooked either by the Trial Court or by the appeal Court,

or where the acquittal is based on a compounding of the offence

which is invalid under the law. These eventualities, their

Lordships underlined, were illustrative and other situations akin

thereto were construable as exceptional circumstances justifying

interference with an order of acquittal in the exercise of

revisional jurisdiction.

55. Later in time, the Apex Court in Jagannath

Choudhary & Ors. (supra) in reiteration of the aforestated

elucidations ruled against exercise of revisional jurisdiction

unless the order assailed suffered from any infirmity rendering it

completely perverse or unacceptable resulting in failure of

justice. While emphasizing that the discretion ingrained in the

revisional jurisdiction has to be essentially judicious and not

arbitrary, their Lordships underlined that in the exercise thereof

Crl. Revn. Petn. 386/2009 Page 50 of 50
the Court ought not to act as an appellate forum where scrutiny

of evidence is possible, there being, however, no restrictive

limitation in the invocation of the revisional power in the event of

a discernible failure of justice demanding correctional initiative.

That the revisional jurisdiction of the High Court is the alter ego

of its power of superintendence on the administrative side and

that it can at any stage even on its own motion, if it so desires,

call for the records of the subordinate court and examine them

was reaffirmed.

56. Judicial intervention in the exercise of revisional

jurisdiction against an order of acquittal in the interest of public

justice for correction of a manifest illegality or for prevention of

miscarriage of justice was ruled by the Apex Court in

Bindeshwari Prasad Singh (supra). Reiterating the circumscribed

limits of revisional jurisdiction of a Court qua a challenge to the

acquittal of an accused by a private party, their Lordships in

Hydru (supra) affirmed that no interference was permissible even

if upon reappraisal of evidence a view different from the one

adopted by the Trial Court was possible.

57. Responding to the imputation of the revisionist that

no effort either by the prosecuting agency or the Court had been

deliberately made to examine the victims as well as the witnesses

Crl. Revn. Petn. 386/2009 Page 51 of 51
resulting in the acquittal of the petitioner and that a fresh trial

ought to be conducted in T.N. Dhakkal (supra), their Lordships

observed that though it was an obligation of the prosecution or

the defence to adduce the best possible evidence, in case either

of them fail to do so or deliberately withhold it and the Court is

of the opinion that in order to find out the truth and render a

just decision examination of some other witnesses not produced

before it was necessary, it may at any state of the proceedings or

trial direct examination of such witnesses to prevent miscarriage

of justice taking recourse to Section 540 of the Code (now

Section 311). That in exercise of the powers under Section 401

of the Code, the High Court has the jurisdiction to examine the

proceedings of the inferior Court(s) if necessary was also

underlined. Their Lordships, however, in the contextual facts

and being satisfied that there was no evidence whatsoever before

the Trial Court to link the appellant with the alleged offence

concluded that the order of acquittal did not suffer from any

perversity or unreasonableness. The decision of the jurisdictional

High Court to the contrary was, thus, interfered with.

58. The principles thus judicially propounded though

irrefutably restrict and regulate the exercise of revisional

jurisdiction contemplated by the Code, the utilisatin thereof is

Crl. Revn. Petn. 386/2009 Page 52 of 52
indubitably available to correct gross miscarriage of justice

resulting from manifest illegality and error of procedure. It is,

thus, the cause of justice that is paramount and determinative of

the invocation of the revisional jurisdiction even qua an order of

acquittal in exceptional eventualities but assuredly to

uncompromisingly uphold the same (cause of justice) for the

administration whereof the Courts exist. The judicially enjoined

impedimenta, thus, is not absolute in terms but severely

restrictive and is noticeably limited to the process of scrutiny

contemplated vis-à-vis the order impugned.

59. This assumes significance in the instant case in the

face of the relief for the further investigation sans any

impeachment of the acquittal of the respondent No.3. The

overwhelming judicially predicated inhibitions in the exercise of

revisional jurisdiction under the Act notwithstanding, the

permissibility thereunder to examine the correctness, legality

and propriety of an order of a subordinate forum as well as

examination of regularity of the proceedings thereof envisages, in

our estimate, a very constricted scope of analysis of the relevant

materials on record to determine the tenability or otherwise of

the request for further investigation on the defined touchstone of

Crl. Revn. Petn. 386/2009 Page 53 of 53
gross miscarriage of justice occasioned by manifest illegality and

error of procedure.

60. To reiterate, the parties have adverted, amongst

others, to the statements of several witnesses recorded by the

CBI under Section 161 of the Code to contend for and against

the permissibility and/or necessity of further investigation. In

contradistinction to the elucidation qua the use of a statement

made before a police officer during investigation in a criminal

trial i.e. for the purpose of contradiction of a witness examined

by the prosecution by the accused and with the permission of

the Court by the prosecution to impeach his/ her credibility in

accordance with Section 145 of the Evidence Act, 1872 and also

in the contingencies envisaged under Section 27 or Section 32(1)

thereof and that it cannot be relied upon as substantive evidence

at the trial as held in Vijender (supra) and in Ramswaroop

(supra), the Apex Court in Bhagwan Dass (supra) seem to have

struck a different note. In the appeal witnessing a challenge to

the conviction of the appellant for murder of his own daughter,

the textual facts divulged that his mother had stated before the

police that he had told her that he had killed the deceased. The

mother of the appellant who had appeared as a witness at the

trial in cross-examination when confronted with this statement

Crl. Revn. Petn. 386/2009 Page 54 of 54
to the police denied to have made the same. In this context, their

Lordships observed that the statement of the mother to the

police could be taken into consideration in view of the proviso to

Section 162 (1) of the Code and that her subsequent denial in

Court was not believable because she obviously had an after

thought and wanted to save her son from punishment. That this

witness had stated before the police that the dead body of the

deceased was removed from the bed and placed on the floor was

also taken note of. Their Lordships held that this statement of

the witness made before the police could be taken into

consideration in view of the proviso to Section 162 (1) of the Code

and concluded that the same embodied an extra judicial

confession of the appellant/ accused to his mother (witness). The

fact that this witness was declared hostile by the prosecution as

she had resiled from her earlier statement to the police though

noticed, her statements under Section 161 of the Code were

accepted and her testimony in Court was discarded. Though this

decision does not per se propound a principle of law vis-à-vis the

use of statements made before police and recorded under Section

161 Cr.P.C. in course of the investigation in general terms, it

unmistakably is suggestive of the relevance and probative worth

thereof as unambiguously endorsed by the Apex Court. Having

regard to the state of law in this regard as on date, reference to

Crl. Revn. Petn. 386/2009 Page 55 of 55
the statements of the witnesses in the case in hand cannot be

ipso facto repudiated as fallacious and misconceived.

61. Qua the notion of further investigation, prior to the

incorporation of sub-Section (8) of Section 173 of the Code of

1973 there was no provision prescribing the procedure to be

followed by the police after the submission of a report under

Section 173 (2) of the 1898 Code and where fresh facts had come

to light requiring further investigation after the Magistrate had

taken cognizance of the offence. There was of course no express

provision prohibiting the police from launching a fresh

investigation into such fresh facts. On the recommendation of

the Law Commission in its 41st Report suggesting that the right

to the police to make further investigation at that stage ought to

be statutorily affirmed, sub-Section (8) to Section 173 of the

Code was integrated in the Criminal Procedure Code, 1973 in the

following terms:

"(8) Nothing in this section shall be deemed to
preclude further investigation in respect of an
offence after a report under sub-section (2) has
been forwarded to the Magistrate and, where
upon such investigation, the officer in charge of
the police station obtains further evidence, oral
or documentary, he shall forward to the
Magistrate a further report or reports regarding
such evidence in the form prescribed; and the

Crl. Revn. Petn. 386/2009 Page 56 of 56
provisions of sub-sections (2) to (6) shall, as far
as may be, apply in relation to such report or
reports as they apply in relation to a report
forwarded under sub-section (2).".

62. The recommendation of the Law Commission

consequent whereupon the amendment as above was

incorporated had underlined that the hindrance in the collection

of evidence by the police after submission of the report under

Section 173(2) bearing on the guilt or innocence of the accused,

as perceived by Courts at times, could be unfair to the

prosecution as well as to the accused and that, therefore, the

same ought to be legislatively permitted and a report thereof be

submitted to the Magistrate with a copy furnished to the

accused. Their Lordships of the Apex Court in Ramlal Narang

(supra) while noticing the background of the insertion of sub-

Section (8) to Section 173 of the Code, however, observed that in

the interest of independence of Magistracy and the judiciary as

well as the purity of administration of criminal justice and the

comity of various agencies and the institutions entrusted

therewith, it would ordinarily be desirable that the police should

inform the Court and seek its formal permission to make further

investigation when fresh facts come to light.

Crl. Revn. Petn. 386/2009 Page 57 of 57
63. In Randhir Singh Rana (supra), the question posed

before the Apex Court was whether a Court even after it had

taken cognizance on the receipt of a report by the police under

Section 173(1) of the Code, it could on its own ask for further

investigation if it was thought necessary to arrive at a just

decision. On an indepth survey of the import of Section 156 and

173 of the Code as well as the decisions cited at the Bar, their

Lordships answered in the negative.

64. Dwelling on the scope of Section 173(8) of the Code,

the Apex Court in K. Chandrashekhar (supra) enounced that

after submission of the police report under sub-Section (2) on

completion of the investigation the police has a right of 'further

investigation' under sub-Section (8) but not 'fresh investigation'

or 're-investigation'. Elaborating further, their Lordships

commented that further investigation contemplated continuation

of the earlier investigation and not a fresh investigation or re-

investigation to be started ab initio wiping out the earlier

investigation altogether. These observations were made in the

factual context which revealed that the concerned State

Government sought to withdraw its consent earlier granted to

the CBI which in pursuant thereto had completed the

Crl. Revn. Petn. 386/2009 Page 58 of 58
investigation and submitted its report under Section 173(2) of

the Code. Such withdrawal was held to be invalid.

65. That further investigation under Section 173(8) of the

Code would entail delay in the trial was not a factor permitting

the same was underlined by the Apex Court in Hasanbhai

Valibhai Qureshi (supra). Their Lordships ruled that under this

provision of the code further investigation is permitted even

dehors any direction from the Court and, as such, it is open to

the police to conduct proper investigation even after the Court

had taken cognizance of any offence on the strength of the report

earlier submitted. Their Lordships reiterated the observations

made in Ramlal Narang (supra) that delay in conclusion of the

trial should not stand in the way of further investigation if that

would help the Court in arriving at the truth and do real,

substantial and effective justice and to effect expeditious

disposal of the matter. It was, however, construed to be desirable

that the police should inform the Court and seek formal

permission to make further investigation when fresh facts come

to light.

66. In Nirmal Singh Kahlon (supra) vis-à-vis the process of

appointment of Panchayat Secretaries in the State of Punjab

Crl. Revn. Petn. 386/2009 Page 59 of 59
certain irregularities in connection therewith were brought to the

notice of the jurisdictional High Court in a writ proceeding. The

report that was called for carried an opinion that the entire

selection process was required to be set aside and a

recommendation was made for an investigation into the whole

episode by the Vigilance Department. A First Information Report

was thereafter lodged by the Vigilance Department and following

an investigation into the same, a chargesheet was submitted. In

the face of the chargesheet it was pleaded on behalf of the State

of Punjab that the investigation was proposed to be handed over

to the CBI which eventually followed. The CBI after being

entrusted with the investigation lodged another First Information

Report on a wider canvas alleging inter alia a deep rooted

conspiracy of the perpetrators of the anomalies vitiating the

process, an aspect neither referred to nor investigated on the

basis of the first FIR. The number of accused persons were also

different.

67. Responding to the challenge to the second FIR lodged

by the CBI and the investigation undertaken by it on the basis

thereof, the Apex Court, amongst others, recalled its observation

in Upkar Singh -vs- Ved Prakash, (2004) 13 SCC 292 to the

effect that if on further investigation in the face of an existing

Crl. Revn. Petn. 386/2009 Page 60 of 60
complaint a conspiracy larger than the one referred to in it

(existing complaint) surfaces, then a fresh complaint on such

further investigation is permissible. It was, thus, held that the

second FIR lodged by the CBI was maintainable not only because

there were different versions but new discovery had also been

made on factual foundation. Their Lordships acknowledged that

discoveries could be made by the police authorities at

subsequent stages and that the same can also surface in another

proceeding. It was underlined that if the police authorities did

not make a fair investigation and left out the conspiracy aspect

of the matter from the purview of its investigation as and when

the same surfaced, it was open to the State or the High Court to

direct investigation in respect of such an offence which was

distinct and separate from the one for which the FIR had already

been lodged. Considerable emphasis has been laid on this

observation on behalf of the petitioner to maintain that a careful

perusal of the evidence and other materials on record would

unmistakably demonstrate deliberate omissions and failings on

the part of the investigating agency to probe into various vital

aspects of the incident and gather definitive clues and inputs to

unearth the lethal conspiracy, the persons involved and their

modus operandi for execution of their heinous design to

eliminate the deceased brutally in the broad daylight. That in the

Crl. Revn. Petn. 386/2009 Page 61 of 61
backdrop of the materials on record further investigation and if

necessary a fresh FIR was called for to disinter the truth to

secure public justice was, thus, emphasized.

68. In Reeta Nag (supra) the question posed before the

Apex Court was whether after a chargesheet had been filed by

the investigating agency under Section 173(2) of the Code and

charge had been framed against some of the accused on the

basis thereof and others have been discharged, the Trial Court

can direct the investigating authorities to conduct a re-

investigation or even further investigation under sub-Section (8)

of Section 173 of the Code. Answering in the negative, their

Lordships ruled that once a chargesheet is filed under Section

173(2) of the Code and after framing of the charge or discharge of

an accused, the Magistrate on the basis of a protest petition take

cognizance of the offence complained of or on the application

made by the investigating authorities, may permit further

investigation under Section 173(8) of the Code. Their Lordships

emphatically underlined that a Magistrate could not suo motu

direct a further investigation under Section 173(8) of the Code or

direct re-investigation into a case. Adverting to the factual facts,

their Lordships noticed that the investigating authorities therein

had not applied for further investigation and that it was only

Crl. Revn. Petn. 386/2009 Page 62 of 62
upon application filed by the de facto complainant under Section

173(8) that a direction was issued by the learned Magistrate to

re-investigate the matter. While holding that such a course of

action was beyond the jurisdictional competence of the

Magistrate, it was held that not only was such a direction for re-

investigation untenable, entertainment of the application filed by

the de facto complainant was incompetent.

69. That at this stage in the case in hand no further

investigation is either called for having regard to the materials on

record and that due to the failure on the part of the petitioner

and his family members to question the investigation at the trial

such a plea before this Court is clearly untenable has been

sought to be reinforced on the basis of this decision.

70. The Apex Court in Sakiri Vasu (supra) outlined the

distinguished features of Section 156 and Section 173 of the

Code pertaining to investigation by the police. Their Lordships

held as well that it was open to the person aggrieved by the

inaction of the police in not registering the FIR to move the

jurisdictional Magistrate for his intervention and direction for

registration of the FIR and a proper investigation and further for

monitoring the same if warranted and all these are independent

Crl. Revn. Petn. 386/2009 Page 63 of 63
of the power of the investigating officer to further investigate the

case in terms of Section 173(8) even after submission of his

report. Referring to its decision rendered in State of Bihar -vs-

J.A.C. Saldanha, (1980) 1 SCC 554, it was ruled that the

jurisdictional Magistrate, thus, could order reopening of the

investigation even after the police had submitted the final report.

Their Lordships observed that Section 156(3) of the Code is wide

enough to include all such powers in a Magistrate which were

necessary for ensuring a proper investigation. Their Lordships

reiterated the settled proposition that when a power was given to

an authority to do something it included such incidental or

implied powers essential to ensure the proper doing of that thing.

The expanse of the power of the jurisdictional Magistrate, thus,

envisaged to be embedded in Section 156 of the Code in terms of

this rendering is to this extent in endorsement of the view taken

in Randhir Singh Rana (supra) assuredly, however, till the pre-

cognizance stage. To the extent that the jurisdictional Magistrate

has no authority of his own to direct further investigation after

cognizance is taken on the basis of the report submitted under

Section 173(2) of the Code, the view expressed in Randhir Singh

Rana (supra) still prevails. That in view of the express remedies

available, amongst others, under Section 156 of the Code for

ensuring a proper investigation, filing of a writ petition on an

Crl. Revn. Petn. 386/2009 Page 64 of 64
application under Section 482 of the Code expressing the

grievance inter alia that proper investigation had not been

conducted by the police, ought to be discouraged, was

emphasized therein as well.

71. In Davinder Pal Singh Bhullar & Ors. (supra), the Apex

Court was in seisin of an assailment of the directions issued by

the jurisdictional High Court to the CBI to investigate into

matters incidental to those based on which a police case had

been registered and following a trial, persons indicted had been

acquitted. The permissibility as well as desirability of the

exercise of power by the High Court under Section 482 of the

Code and Article 226 of the Constitution of India in the

contextual facts as well as in the general perspective was dwelt

upon. To reiterate, in the police case registered, one Balwant

Singh Multani had escaped from custody and on the completion

of the investigation a challan was filed before the competent

Court declaring him to be a proclaimed offender. Three of the

chargesheeted accused persons were made to stand trial whereas

others including Balwant Singh Multani were not traceable. The

charged accused persons having been acquitted, the State

unsuccessfully appealed before the jurisdictional High Court.

Subsequent thereto, the High Court again took up the case suo

Crl. Revn. Petn. 386/2009 Page 65 of 65
motu and directed the concerned authorities to furnish full

details of the proclaimed offenders.

72. Acting on the affidavit filed in response to the said

direction, the High Court constituted a Special Investigation

Team to enquire into all aspects of proclaimed offenders and

submit a status report. Notice was also issued to the CBI,

whereafter, the High Court directed it to investigate the

allegations of Darshan Singh Multani, father of Balwant Singh

Multani bearing on the non-traceability of the latter. After a

preliminary investigation, the CBI submitted a status report

whereupon the State being aggrieved approached the Apex Court

questioning the validity of the process initiated after the acquittal

was recorded in the police case. It was inter alia contended that

the process impugned was barred under Section 362 of the

Code, the High Court having become functus officio following the

acquittal and, thus, was incompetent to reopen the case. The

application filed by the father of Balwant Singh Multani, the

basis of the fresh initiatives by the High Court, was repudiated to

be barred by the principles of res judicata.

73. Their Lordships in the above factual conspectus

observed that the inherent power of a Court cannot be exercised

Crl. Revn. Petn. 386/2009 Page 66 of 66
for doing what is specifically prohibited by the Code. Elucidating

that such power contemplated under Section 482 of the Code is

saved to secure the ends of justice or to prevent abuse of the

process of the Court, their Lordships held that the same can be

exercised by the High Court in relation to a matter pending

before a criminal court or where a power is exercised by that

court under the Code. That inherent power did not contemplate

unfettered and arbitrary jurisdiction and instead ought to be

exercised sparingly with circumspection in the rarest of rare case

was emphasized. It was ruled that such a power ought not to be

resorted to if a provision is otherwise available for redressal of

the grievance expressed or where alternative remedy is available.

Vis-à-vis the jurisdiction of the High Court under Article 226 of

the Constitution of India qua investigation in a criminal case,

their Lordships expounded that the High Court can always issue

appropriate direction if it is convinced that the power of

investigation had been exercised by the investigating officer

malafide or if a matter had not been investigated at all.

Nonetheless, it was held that the High Court even then could not

direct the police as to how the investigation is to be conducted

but could only insist for the observance of the process as

provided in the Code. Adverting to Section 482 of the Code, their

Lordships reiterated that in exercise of such power a Court

Crl. Revn. Petn. 386/2009 Page 67 of 67
cannot direct a particular agency to investigate the matter or to

investigate a case from a particular angle or by procedure not

prescribed in the Code. Reiterating that the inherent jurisdiction

can be exercised to prevent miscarriage of justice and to prevent

abuse of the process of Court, it was indicated that the word

'process' implied that the proceedings were pending before the

subordinate Court and in case the same had attained finality the

inherent power could not be exercised and that the party

aggrieved ought to approach the appellate/ revisional forum.

The orders impugned, thus, were interfered with being adjudged

to be a nullity observing that the error inherent in those had

transgressed judicious discretion reflecting a biased approach of

the High Court.

74. The proponent judicially evolved precepts discernible

from the above referred authorities cited at the Bar, thus, evince

that in a case governed by the Code though the jurisdictional

Magistrate is authorized under Section 156 thereof to address

the grievances relating to non-registration of a First Information

Report or inaction, indifference or negligence in the initiation

and/or conduct of the investigation , once a report is submitted

by the investigating agency under Section 173(2) of the Code and

a cognizance on the basis thereof is taken, he (jurisdictional

Crl. Revn. Petn. 386/2009 Page 68 of 68
Magistrate) cannot of his own direct it (investigating agency) to

conduct further investigation as envisaged by sub-Section (8)

thereof. This is notwithstanding the power of the Trial Court

under Section 311 of the Code at any stage of the enquiry, trial

or other proceedings to summon any person as a witness and/or

examine any person in attendance though not summoned as a

witness or recall and re-examine any person already examined if

his evidence appears to it to be essential for a just decision of the

case. At the post-cognizance state it is, as has been

authoritatively enounced in Randhir Singh Rana (supra), only the

investigating agency which can launch further investigation in

respect of the offence referred to in the report already filed under

Section 178 (2) and if further evidence--oral or documentary is

obtained in course thereof, forward the same to the jurisdictional

Magistrate in the form of a further report (s) to be dealt with in a

manner similar to the report originally filed.

75. Qua the scope and amplitude of intervention by a

Court in the exercise of its revisional jurisdiction as alluded

hereinabove, the same is permissible only to correct manifest

illegality and error of procedure to prevent flagrant miscarriage of

justice and, that too, in exceptional circumstances as

illustratively catalogued, the rigour of such constriction being

Crl. Revn. Petn. 386/2009 Page 69 of 69
more stringent in case of impugnment of a decision of acquittal

after trial. The pronouncements to this effect though

pronouncedly consistent, limit the proposition to the

impeachment of the order (s) involved and do not encompass

within the restrictive fold aspects ancillary thereto demanding

judicial attention in deserving cases to uphold the cause of

justice.

76. In the singular factual premise confronting this Court

with the insistent prayer for further investigation sans any

challenge to the acquittal of the respondent No.3, we feel

disinclined to readily shun a scrutiny of the evidence and other

materials on record deliberated upon by the parties for and

against such a course of action. To reiterate, the revisionist has

left unchallenged, in course of the arguments, the judgment and

order of acquittal of the respondent No.3 and in fact none of the

aspects of the adjudication had been questioned before us.

Nonetheless, having regard to the unique features of the case, we

are of the view that independent of the acquittal of the

respondent No.3 which is understandably based on the evidence

adduced at the trial, the petitioner's grievance vis-à-vis the

shortfalls in the investigation of the case can be attended to

irrespective, however, of the view to follow on the culmination of

Crl. Revn. Petn. 386/2009 Page 70 of 70
the proposed pursuit. While charting this course, we wish to

clarify, the exercise would remain strictly confined only to the

aspects highlighted on behalf of the petitioner to substantiate the

prayer for further investigation in the interest of justice.

77. As aforestated, though at the cost of repetition

significant it is note that the impugned judgment and order

acquitting the respondent No. 3 though had been sought to be

invalidated at the institution of the instant proceedings, in

course of the arguments neither the analysis of the evidence

undertaken by the learned Court below nor the findings arrived

at had been repudiated. Logically, therefore, it is permissible to

proceed on the premise that in the perception of the revisionist

as well, no conviction could have been recorded against the

respondent No.3 on the basis of the evidence--oral and

documentary adduced at the trial. Nevertheless, to ensure an

appropriate factual setting for the exercise qua the prayer for

further investigation as proposed, a brief appraisal of the

adjudication conducted by the learned Court below would not be

out of place.

78. As the impugned judgment and order would

manifestly demonstrate, the learned Trial Court following a

Crl. Revn. Petn. 386/2009 Page 71 of 71
detailed narration of the facts pertaining to the incident and the

investigation as reflected in the chargesheet, determined the

points for decision. The testimony of the witnesses examined in

course of the trial witnesswise was recorded in all essential

particulars and dialectically evaluated on merits. On the aspect

of identification of the assailants the evidence of the witnesses,

more particularly that of P.W.8, Jyotirmoy Borpujari; P.W.9,

Ritupaban Deka; P.W.12, Ajanav Majumdar; P.W.13, Ms

Jyotirupa Bora; P.W.17, Dhiraj Kalita and P.W.18, Hema Gogoi

as well as the photographs obtained by the investigating agency

from the Special Branch, Assam Police, the learned Court below

on an evaluation thereof concluded that the same was

inadequate to establish the identity of the respondent No.3 to be

the assailant beyond all reasonable doubt. In arriving at this

conclusion, the learned Trial Court noticed that the prosecution

had failed to indicate the source(s) of collection of the

photographs which were not accompanied by the negatives

thereof. On a forensic appreciation of the evidence of the

aforementioned prosecution witnesses, it was held that having

regard to the quick succession of events at the site of the

incident and want of previous acquaintance of the witnesses with

the assailants, their testimony after a considerable lapse of time

could not be accepted with certainty in the matter of

Crl. Revn. Petn. 386/2009 Page 72 of 72
identification of the authors of the crime. In this regard, the

learned Trial Court also held the view that in absence of previous

familiarity of the witnesses with the persons involved and a Test

Identification Parade, their identification for the first time in

Court by witnesses who claimed to have had a fleeting glimpse of

the offenders was inherently of a very weak character. That the

prosecution had failed to adduce any evidence as to who had

seen, collected and seized the cartridges from the place of

occurrence and had sent the same to the Forensic Science

Laboratory for examination was also underlined.

79. Vis-à-vis the Neputne Blue Maruti 800 Car, the

learned Trial Court adverted to the chargesheet which indicated

that two of the chargesheeted accused persons i.e. Biswajit

Saikia @ Tapan Dutta and Diganta Kr. Baruah (both killed and

did not face trial) were found at Guwahati on the date of the

incident and at the place of occurrence with other accused

persons in the same vehicle at the time of the incident but it

could not be traced out. Reference was also made to a later

portion of the narration in the chargesheet to the effect that

investigation disclosed that the accused persons had used one

Neptune Blue Maruti Car in the commission of the offence and

that the same was found abandoned near the place of

Crl. Revn. Petn. 386/2009 Page 73 of 73
occurrence without having any number plate. The learned Trial

Court observed that inspite of this revelation from the

chargesheet, no evidence had been led by the prosecution as to

the whereabouts of this car. The revisionist has been bitterly

critical on this aspect alleging a cardinal omission on the part of

the learned Court below in not insisting on adduction of

evidence by the prosecution regarding the steps taken by the

investigating agency to locate the vehicle and work on the clues

available to fathom appropriately the conspiracy and the plot

leading to the brutal elimination of Sri Parag Das. Be that as it

may, having regard to the assessment of the evidence adduced

by the prosecution at the trial, we are of the unhesitant opinion

that the findings recorded by the learned Trial Court at

unassailable and that the impugned judgment and order does

not merit interference at this end.

80. Having regard to the premise and the purpose

indicated hereinabove to effectuate a comparative evaluation of

the assertions for and against the permissibility/ desirability of

further investigation based on the materials on record, the

scrutiny as adverted to hereinabove would be limited to the

following aspects:-

Crl. Revn. Petn. 386/2009 Page 74 of 74
(i) Whether the CBI had disregarded the revelations in the

investigation conducted by the Assam Police and had

changed the course of the process to favour and/or

shield the delinquent (s) ?

(ii) Whether the CBI had deliberately abstained from

locating the whereabouts of the Neptune colour Maruti

800 Car abandoned at the place of occurrence, seizing

the same and taking necessary follow up steps to

unearth the conspiracy for the murder and identify the

persons involved in the crime ?

(iii) Whether the CBI had willfully ignored and/or overlooked

the factum of possession of unauthorized firearms by the

respondent No.3 and other chargesheeted accused

persons and had consciously omitted to take imperative

measures to investigate the background of the offence

and to bring to book all involved in connection

therewith?

(iv) Whether the CBI had taken appropriate and adequate

steps for the security and safety of the prosecution

witnesses who during the investigation though had

indicated their awareness of the identity of the assailants

and their modus operandi to commit the crime, had

Crl. Revn. Petn. 386/2009 Page 75 of 75
withdrawn themselves expressing apprehension of their

liquidation ?

(v) Whether the CBI had deliberately omitted to pursue the

investigation to identify the culprits in the face of the

role of Subham Saikia @ Mouth on the date of the

incident ?

81. We wish to deal with these aspects in seriatim.

Investigation of CBI vis-à-vis the Assam Police :
Sri Rameswar Lalung who admittedly had lodged the

FIR on the very date of the incident had stated before the CBI

that being entrusted, he did conduct the investigation of the case

from 17.5.96 (date of the incident) till 11.6.96 when he was

transferred. He stated to have recovered 14 empty cases of

bullets at the spot but could not send the same to the Forensic

Science Laboratory for paucity of time. He stated to have

questioned the people of the locality including the teachers,

students and office staff of the school and nearby offices as well

as the guardians who had come to take their children from the

school. He stated to have been told that four persons had come

in a Ash/ Bluish colour Maruti Car and had shot Parag Das from

a close range. He stated as well that as per the instructions of

his superior officers, he picked up many SULFA boys from

Crl. Revn. Petn. 386/2009 Page 76 of 76
various parts of the city including Sri Dhekial Phukan. He stated

to have suspected Sri Bitupan Deori as one of the miscreants. He

claimed to have examined one SULFA boy named Hazarika who

disclosed that on the date of the incident he along with one

Gogoi had gone together to Panbazar in his Maruti 800 Car. The

officer stated to have thereafter picked up Pramod Gogoi who

had allegedly accompanied Hazarika in the latter's car which was

bluish in colour. Mr Lalung, however, expressed that the said car

might have or not used in the commission of the crime and,

therefore, it was not seized by him. He added to have inferred

that Sri Dhekial Phukan, Sri Pramod Gogoi and Sri Bitupan

Hazarika were the assailants. Incidentally, this officer had in the

FIR also indicated that he had come to learn from the persons

available at the scene of the crime on the date of the incident

that the assailants who fired at the deceased and his son were in

a Maruti Car and had left the site immediately thereafter.

82. This witness in his testimony at the trial was

noticeably very brief and limited himself in stating that after

having lodged the FIR (Exhibit-1) a case was registered under

Section 302/326/34 IPC R/W Section 27 of the Arms Act being

Chandmari P.S. Case No. 207/96 and that he had taken up the

investigation himself and had pursued the same for a month in

Crl. Revn. Petn. 386/2009 Page 77 of 77
course whereof he had recorded the statements of some

witnesses. He also testified about the arrest of one Pramod Gogoi

@ Babu in course of the investigation. Noticeably, he did not

mention about the Maruti Car allegedly used by the assailants in

the commission of the crime.

83. P.W.49, Sri Samir Ranjan Bandopadhyay who had

conducted the investigation on behalf of the CBI deposed that on

being entrusted with the assignment vide order No.

SP/CBI/SCB, Kolkata dated 13.8.97, he visited the place of

occurrence and prepared a rough sketch thereof and also took

necessary photographs of the same with the help of the Police

Department of Assam and discussed with it on various aspects.

Apart from recording the statements of some students, teachers

and other staff of the school near the place of occurrence under

Section 161 Cr.P.C., the officer claimed to have examined the

inhabitants of the locality who witnessed the incident. He also

deposed to have examined the wife, staff and father-in-law of the

victim and other members of the family. He stated to have tried

once again to locate the involved car through secret sources from

various agencies like motor garage, motor sellers, agencies of

Assam, Nagaland and West Bengal. The witness stated to have

interacted with his counter parts in the Assam Police, consulted

Crl. Revn. Petn. 386/2009 Page 78 of 78
their records and examined and re-examined the persons who

had been cited as witnesses in connection with the Chandmari

P.S. Case. The officer deposed to have consulted the records of

N.F. Railway authorities, Guwahati and different motor garages

of Siliguri as well as authorities of the Indian Airlines, Bhutan

and Nepal to trace the whereabouts of the car. He also claimed to

have requisitioned and obtained from the Special Branch of

Assam Police the photographs of the persons suspected to be

involved in the case. The witness deposed to have conducted and

examined some of the members of the Manab Adhikar Sangram

Samity (for short, MASS) and recorded their statements under

Section 161 Cr.P.C. and also collected some documents from

them. He also claimed to have displayed photographs before the

eye witnesses to identify the culprits. That he had examined the

suspects in connection with the Chandmari P.S. Case and had

also verified their statements was mentioned by him. The witness

stated to have verified the statements recorded by the Assam

Police and had arranged for Photograph Identification Parade by

separate officers. He stated to have collected the post mortem

report and the injury report relating to the deceased and his

injured son. According to him, 'exhibits' were forwarded to the

Central Forensic Science Laboratory for examination and

Crl. Revn. Petn. 386/2009 Page 79 of 79
opinion. He proved the bunch of photographs collected by him

from the Special Branch, Assam Police vide Exhibit-6.

84. The witness clarified that the photographs so collected

were later on shown to the students of Asom Jatiya Vidyalaya

situated at Rajgarh Road for identification of the suspects. He

claimed to have collected the essential portion of the GD Entry

Book of the Chandmari P.S. and also the relevant entries thereof

relating to the incident. According to him, he seized the Maruti

800 Car bearing registration No. AS-01-C-2062 suspected to be

involved in the incident and gave it in the zimma of one Md.

Nazrul Haque. He stated to have also enquired into the motive of

murder of one Mitradev Mahanta to ascertain as to whether it

was connected with the murder of Parag Das as there was some

information that the vehicle involved in the incident was

supplied by one Mitradeb Mahanta and that it had been sent to

Siliguri in West Bengal by Railway wagon by him. The witness

recited with reference to his Case Diary, portions of the

statements of the various hostile witnesses made before him in

course of the investigation with which they were confronted at

the trial. He stated to have submitted the chargesheet on the

completion of the investigation against Nayan Das @ Guli, Mridul

Phukan @ Samar Kakati, Biswajit Saikia @ Tapan Dutta and

Crl. Revn. Petn. 386/2009 Page 80 of 80
Diganta Kr. Baruah under Section 302/326/34 IPC read with

Section 27 of the Arms Act. He proved the chargesheet, Exhibit-

31 and also the letter issued by the S.P., CBI, SCB-Kolkata to

the Inspector General of Police, Special Branch, Assam,

Kahilipara, Guwahati requesting for photographs and dossiers of

the activities of the suspected SULFA activists including that of

Nayan Das and Samar Kakati @ Mridul Phukan.

In cross-examination, this witness disclosed that at

the time when he took up the charge of the investigation, almost

a year had elapsed from the date of the incident. He admitted

that at that stage, the Assam Police had examined as many as 44

witnesses and further that Dhekial Phukan, Bitupan Deori, Kajal

Khan and Pramod Gogoi were the elicited suspects. The witness

stated that the Assam Police had not prepared any sketch map of

the place of occurrence and that he did so with the assistance of

one A.K. Das, Draughtsman-II, COD, All India Radio, Rajgarh

Road, Chandmari. He stated that when the photographs were

displayed before the students of the Asom Jatiya Vidyalaya,

Rajgarh, some of the students, namely, Ritupaban Deka and

Jyotirmoy Borpujari indicated resemblance of accused Mridul

Phukan, one of the assailants but they refused to put their

signature on the back of the photographs. The witness conceded

of not examining any police officer to ascertain when and

Crl. Revn. Petn. 386/2009 Page 81 of 81
wherefrom those photographs had been collected and that he

had not applied before the Magistrate to have the statements of

the witnesses who on being shown the photographs had

indicated resemblance of the persons therein with the accused

persons. He also stated that he could not collect the negatives of

the photographs and that as none of the suspects was arrested

before the photographs could be collected, no Test Identification

Parade could also be arranged.

85. The witness stated that as open end warrant had been

issued against Dhekial Phukan and Kajal Khan, they were made

witnesses in the case. He clarified that he had not mentioned in

the chargesheet that the investigation disclosed that the accused

persons had used one Neptune blue Maruti 800 Car in the

commission of the offence. According to the witness, the

statement in the chargesheet that the car was found abandoned

near the place of occurrence without having any number plate

was only in reference to the allegation to that effect. He, however,

admitted that the car was seized and later on given in zimma of

one Najrul Haque.

86. The testimony/ statement of this officer when

considered in conjunction with the contents of the chargesheet

detailing the steps taken in course of the investigation,

Crl. Revn. Petn. 386/2009 Page 82 of 82
demonstrate with sufficient clarity the endeavours made by the

investigating agency to identify on the basis of the materials

collected the persons who, according to it, had authored the

crime and to chargesheet them to stand trial. Noticeably, three

out of the four chargesheeted persons were killed before the trial

and the respondent No.3 was acquitted of the charges on the

conclusion thereof.

87. On a close reading of the evidence of P.W.49 in

particular and disclosures stepwise in the investigation as

narrated in the chargehseet, there is no cogent, convincing and

pursuasive reason assuredly to conclude per se that the

investigation lacked bonafide and was intentionally misdirected

in departure from the lines pursued by the Assam Police. The

criticism of the investigation on the ground that the CBI had

totally disregarded the revelations in the probe conducted by the

Assam Police and that for no reason whatsoever Dhekial Phukan

and Kajal Khan, suspects according to it (Assam Police) had been

made witnesses only to divert the correct course of enquiry,

thus, does not appeal to us. The steps as taken by the CBI in

furtherance of the investigation, to reiterate, are not indicative of

any malafide on its part in pursuing the same and the grounds

urged on behalf of the revisionist does not discredit the exercise

Crl. Revn. Petn. 386/2009 Page 83 of 83
undertaken to render it untrustworthy, inefficient and

incomplete on these counts.

Failure to locate the whereabouts of the Neptune Blue
Maruti 800 Car.

88. That a Maruti 800 Car had been seen at the place of

occurrence at the time of the incident stands adequately

established from the evidence and other materials on record. To

start with, a reference thereto is available in the FIR based on

the account of the eye witnesses. Sri Rameswar Lalung also

mentioned about an Ash/ Bluish colour Maruti 800 Car he

having come to learn about the same in course of his enquiries

at the spot on the date of the occurrence. He, however, had

expressed his doubt as to whether the said vehicle had been

used in the commission of the crime and stated that he,

therefore, did not seize the same. He did omit to mention about

this car in his deposition at the trial. As adverted to hereinabove,

the Investigating Officer (P.W.49) narrated the steps taken by

him to locate the car stated to be involved in the offence. He also

clamed to have seized a car bearing registration No. AS-01-C-

2062 suspected to be involved in the offence and had given the

same in the zimma of one Nazrul Hazque. Though the

chargesheet indicates in unequivocal terms that the investigation

Crl. Revn. Petn. 386/2009 Page 84 of 84
had disclosed that the chargesheeted accused persons had used

one Neptune Blue Maruti Car in the commission of the offence

and that the same was found abandoned near the place of

occurrence without having any number plate, it is really

intriguing about the non-existence thereof subsequently.

Noticeably, the materials on record do not demonstrate that the

said vehicle had been seized by the Assam Police immediately

after the incident. This assumes significance as the investigation

had been taken up by the CBI afresh after 13.8.97 i.e. nearly 14

months after the incident had occurred. The seizure of the

vehicle bearing registration No. AS-01-C-2062 does not appear to

be of decisive significance as the identity thereof with the vehicle

allegedly used in the commission of the offence has not been

established. A time lag of over a year, therefore, in our

comprehension, has been a considerable setback vis-à-vis this

aspect of the investigation.

89. Be that as it may, apt it would be to refer to the

excerpts of the other witnesses on the aspect of identity and

involvement of this vehicle.

90. P.W.17, Dhiraj Kalita who at the relevant time was a

driver of the bus of the Asom Jatiya Vidyalaya, in his statement

Crl. Revn. Petn. 386/2009 Page 85 of 85
before the investigating agency disclosed that while he was

taking rest in his vehicle at about 1430/1500 Hrs. on 17.5.96,

he suddenly heard the sound of bursting of crackers from the

nearby school gate and on peeping through the window of the

bus, he saw one man aged about 35 years fallen on the ground

and two persons, one tall and the other short, holding firearms.

At the trial, this witness stated to have seen three persons

shooting at one man with pistols, two of them being tall and one

short. He deposed that after the incident they got inside a Maruti

Car and went towards Bhangagarh. In cross-examination, he

admitted the presence of other cars as well.

91. P.W.11, Umesh Deka who at the relevant time was a

chowkidar of the aforementioned school in his statement under

Section 161 CrPC stated that on 17.5.96 at about 1440 Hrs.

while he was standing in the open courtyard of the institution

and watching the P.T. class, he suddenly heard explosions and

went outside the school and saw one Ash colour Maruti 800 Car

wherefrom one person came out with a fire arm and shot a man

successively who fell down and a boy who was accompanying the

injured ran back to the school. He stated that he thereafter saw

the car leaving towards Bhangagarh. He claimed to have seen

four occupants in the car. He, however, could not state as to

Crl. Revn. Petn. 386/2009 Page 86 of 86
whether the car had any number plate or not. His deposition at

the trial is more or less in the identical lines.

92. P.W.12, Ajanov Mazumdar, a student of the above

mentioned school stated that on the date of the occurrence at

about 1435/1440 Hrs. while the P.T. class was in progress, he

noticed the deceased standing near the schoolgate as well as the

Chowkidar thereat. The witness stated that as the deceased

proceeded only a few steps with his son, two persons opened fire

on him whereupon the injured fell on the ground. The witness

stated to have seen one Ash/ Blue colour Maruti Car parked on

the road facing Bhanagarh. The glass of the front door of the car

was slightly raised. He stated further that the assailants

thereafter got into the said Maruti car through its back door and

sped up towards Bhangagarh. In his deposition at the trial this

witness referred to the vehicle as a blue colour Maruti Van.

93. P.W.13, Ms. Jyotirupa Bora, also a student of the said

school in her statement under Section 161 Cr.P.C. stated that

on the date of the occurrence while she was attending the P.T.

class, she suddenly heard sound of explosions similar to that of

bursting of crackers from the Rajgarh road, whereafter, she saw

two persons boarding a Maruti 800 Car of Ash blue colour by

Crl. Revn. Petn. 386/2009 Page 87 of 87
running from the side of the said gate whereafter the car moved

towards Bhangagarh side. In her testimony in Court though this

witness referred to a Maruti Car in which two persons according

to her had fled from the scene, she did not mention the colour

thereof.

94. P.W.9, Ritupaban Deka in his statement under

Section 161 Cr.P.C. stated that while he was attending P.T. Class

along with his classmates on the date of the incident, at about

1430 Hrs. he heard some sound akin to that of bursting of

crackers and saw a man aged about 26/27 years holding a

firearm along with another armed person firing successively in

one direction. The witness stated that both the assailants ran

and boarded a dark blue Maruti 800 card which sped away

towards Bhangagah. He stated that the glass of the Car was dark

coloured and it had no number plate. In his deposition at the

trial, he mentioned about one person shooting at somebody and

then boarding a vehicle to leave.

95. P.W.18, Hema Gogoi who on the date of the incident

was a driver of the Managing Director of 'M/s Technotive Eastern

Pvt. Ltd., Rajgarh Road' stated about the presence of a Maruti

Car with tinted glass parked opposite to the office gate. The

Crl. Revn. Petn. 386/2009 Page 88 of 88
witness stated before the investigating agency that the car did

not have any number plate. He claimed to have noticed two

persons of the age range 26 to 30 years in the front seat of the

car. According to him, the vehicle was of a new model and had a

yellow border along the sunscreen. According to this witness, on

hearing the sound of firing, he along with other members of the

staff of his office went indoors and after he came out he could

come to learn that one person had been killed by some

miscreants who had fled in the said Maruti Car. In his evidence

at the trial, he just mentioned about a Maruti Car near the place

of occurrence.

96. P.W.27, Kajal Khan his statement under Section 161

Cr.P.C. on this aspect referred to one Neptune Blue Maruti car

owned by one of the uncles of Samar Kakati. He, however,

indicated in his statement that if tapped properly useful

information could be elicited from Ms. Chendi to identify the

persons involved in the assassination of Sri Parag Das and the

conspiracy in connection therewith. This witness was declared

hostile at the trial and was confronted with the statements made

by him on aspects pertaining to the reactions of Samar Kakati @

Mridul Phukan to the disagreeable role of the deceased in

facilitating attacks by the ULFA activists upon their SULFA

Crl. Revn. Petn. 386/2009 Page 89 of 89
counterparts necessitating his elimination and also seeking the

assistance of the witness in that regard.

97. Bitupan Deori in his statement under Section 161

Cr.P.C. stated that he suspected that the Neptune Blue Maruti

Car which was involved in the incident belonged to Mitra Dev

Manahta, a renowned businessman of Guwahati who was shot

dead on 23.9.97 subsequent to taking over of the investigation

by the CBI as the killers might have apprehended disclosure

about their identity by him.

98. P.W.26, Sunil Nath in his statement under Section

161 CrP.C. referred to a blue colour Maruti Car which actually

belonged to Mridul Pkuhan but driven by Diganta Baruah. He

stated that a Neptune Blue colour Maruti 800 Car was involved

in the assassination of Parag Das and that, therefore, the

removal of the said vehicle to Siliguri after the incident could not

be ruled out. This witness was declared hostile at the trial and

was confronted, amongst others, with this statement of his the

making whereof he, however, denied.

99. P.W.7, Rohan Kr. Das, son of the deceased though in

his statement in course of the investigation recalled to have seen

Crl. Revn. Petn. 386/2009 Page 90 of 90
a blue colour Maruti Car in front of the school gate with 3 /4

persons inside it, he did not reiterate this statement at the trial.

100. Though it has been emphatically argued that the

Neptune Blue Maruti Car established to have been used in the

commission of the offence had been dispatched by the

Investigating Officer (P.W.49) to Siliguri of his own and that

thereby the investigation is incurably faulty, the testimony of

this witness to this effect, as relied upon by the revisionist for

this accusation, in our understanding, does not unmistakably

suggest the same. Though the necessity of further vigorous steps

to track this vehicle in the face of its involvement as disclosed in

the investigation cannot be trivialized, the ground realities

including the considerable the time lag at this distant point of

time are formidable factors weighing against the utility of further

investigation on this count after long sixteen years.

Role and purport of unauthorized firearms possessed by the

chargesheeted accused persons:

101. P.W.14, Sarju Khan in his statement under Section

161 CrP.C. while stating that Nayan Das @ Guli was a desperate

SULFA activist and very close to Mridul Phukan, clarified that

Crl. Revn. Petn. 386/2009 Page 91 of 91
Kajal Khan was not involved in any case. He further stated that

this group had huge arms and ammunition and money. He

elaborated further as hereunder:

"At that time are Sten machine carbine/Gun was given to
Mridul by Sourav Gogoi. It is still with him. He also used to
keep with me to avoid any leakage of the information oif
possession of such fire arms with him to police, army etc. I
remember Mridul kept the Gun with me since one month
prior to murder of Parag Das. He took back the said fire arm
from almost 10/15 days earlier the death of Parag Das. After
death of Parag Das he again kept the gun with me. It had
two magazines. Gulie also had a M.20 Pistol and he kept it
with Mridul @ Samar. Once I collected a .38 revolved from
the ULFA activist and Mridul took it from me. Gulie also has
AK 47 rifle. Mridul also has many fire arms.".

In his deposition at the trial, he abridged the above

version to state that Nayan Das @ Guli and Mridul Phukan were

SULFA activists along with Sourav Gogoi, Tapan Dutta and Jugal

Kishore Mahanta and they all carried arms and sometime used

to keep the same in his custody when going out. This witness

was declared hostile and confronted with his statements under

Section 161 Cr.P.C. which he denied to have made in course of

the investigation.

Crl. Revn. Petn. 386/2009 Page 92 of 92
102. P.W.26, Sunil Nath in his statement before the CBI

while giving a clean chit to Dhekial Phukan vis-à-vis the

incident, stated as follows:-

"From my enquiry I am sure to say Parag was not killed by
ULFA. He might have been killed by any SULFA activists and
were involved in the killing as we suspect. I know both
'Goolie'@ 'Mridul' visited Guwahati at the house of a
questionable lady 'Sandra' one day prior to the occurrence of
death of Parag. They also left on the next day. Both of them
carry fire arms like Sten Gun, A.K.47, Pistol. One being
asked I state that the notorious 'SULFA' activist Diganta
used to stay at Siliguri where sometimes Jugal Kishore,
Mridul, Goolie used to go and meet them. Diganta also used
to come to Dibrugarh and Guwahati. I have information he
also came Guwahati on the day before killing of Parag. He
was not found at Guwahati after death of Parag. Diganta is
a good driver. He also owned one blue coloured Maruti Car
which actually belonged to Mridul. In the killing of Parag Das
a Neptune Blue coloured Maruti Car (800) is involved. So
after the incident removing the car to Siliguri cannot be
ruled out. Diganta has many Bengali friends there at
Siliguri. On being asked I further state that Goolie never
used to visit Guwahati without Mridul Phukan. They used to
come by Mridul's Car. Later Goolie also purchased a car and
Mridul was his guarantor. On being asked I state that I know
my life will be at stake if I say it in the Court but I think
truth should come out.".

He was declared hostile at the trial and was

confronted with his statement as above which he denied to have

made in course of the investigation.

Crl. Revn. Petn. 386/2009 Page 93 of 93
103. P.W.27, Kajal Khan who was also declared hostile at

the trial was confronted with the following statement claimed to

have been made by the investigating agency :

"Once I cannot remember the exact date, at about 2100 Hrs.
while I was coming from the dhaba of Ranjit to my house
met Samar on the road. Samar took me at his house and
offered me meat and alcohol. Samar never drink but keeps
an arrangement of drinks at his residence for the guest. He
also used to pay all the expenses of drinks at the dhaba for
me whenever he met me there and offering the drinks and
foods. On that night, Samar was alone at his residence and
in course of taking meal and drinks he told SULFAs were
becoming the victim of killing by ULFA almost all the day. He
disclosed himself as a SULFA leader and expressed he had to
do something against this. He also told accusing Parag Das,
the editor of Dainik Assomiya Praditin that he was the man
who was indicating the SULFA people to be the victim of
ULFA killing by way of his writing in the paper. He also tried
to contact Parag Das over telephone from his residence
twice/ thrice, but no telephonic contact was made. It was
about 12 O Clock night so I left his house for my residence
as I was also fully drunk...................................................
................................................................................

........I can remember that about ¾ days prior to death of Parag Das, Samar also met me at the Dhava in the evening and he made me drunk and by the by he told to arrange for killing Parag Das. He also expressed that if an ULFA leader like Parag Das is killed, then the frequent attack of ULFA activists upon the SULFA activists will be reduced in a degree. He proposed me to kill Parag Das and he blamed Parag Das was the man who was indicating the SULFA Crl. Revn. Petn. 386/2009 Page 94 of 94 activists by way of his criticision in the paper as the tartets of ULFA. As I had no interest with Parag Das and he was not my enemy by any means and was also knot know to me. So, I denied this proposal. I never saw the face of Paraga Das even and would not know what does he stay and he did not cause any harm of me. But all the same Samar was insisting me and provoking to be a member of this group to kill Parag Das. On this continuous insistment, I demanded a sum of Rs. 2 lacs from him to kill Parag Das but hearing my demand Samar refused and I disclosed that why should I be involved in killing of Parag Das unnecessarily and the mater was ended there.".

Vis-à-vis possession of firearms by Samar Kakati, he further had stated as hereinbelow:-

"Samar has a unlicensed US Carbine, licensed M-20 pistol. Pumping Action Gun (Nagaland licensed), two unlicensed .38 Reolver and one 9 MM Firearms, Goolie has also one Ak-17 Rifle and 32 Pistol. One AK-47 Rifle of Goolie is kept with Samar. He also takes it with him always whenever moves by his car for any place as he has been provided with PSOs so police never checked his car and the PSOs could manage the Policemen detailed on check gate duty on the road.

I used to move with Samar earlier to ONGC Shibsagar as I had also business with him so I know the matter of keeping AK-47 Rifle with him. He also brought one .38 revolver from Biju Khan which was kept by me with him and the same revolver has been given to Shri Parag Raj Konwar of Lakra a man who looks after the work of Samar at the sight for his security.".

Crl. Revn. Petn. 386/2009 Page 95 of 95

104. P.W.33, Prafulla Bora @ Dhekial Phukan was also declared hostile. He, however, denied to have made the statement in the following extract before the CBI in course of the investigation :

" It was done by another group. The group belongs to Dibrugarh. One Gooly was involved in the case directly and he belongs to the said Dibrugarh group. I think brain behind the incident and also to guide Gooly, Tapan Duta, Kishore and Saurav played and important role"

............................................................................. ...............................................................................

"But later I came to know from Bitopan that Gooly and some others are involved in this incident. I am sure that Gooly is involved in this case along with another Samar Kakati. Once I also made contact with DIG Borah and informed him the fact of involvement of gooly in the incident of killing of Parag Das and I think if Gooly is detained for 2/3 days in police custody nder a chase then he will disclose everything. I also told the same statement to him which I have told now regarding arrival of Gooly at Guwahati with Bitopan and his meeting with me at my residence and also we moved together for the residence of Aloknath, Guwahati as I stated earlier and after that he became disappeared.".

................................................................................ ............................................................................

"On 16th morning hour, Gooly met me at my residence with Bitopan. On 17th, I did not see him and do not know here he was. I came from Bitopan and Gooly met him on 18th afternoon and when Bitopan asked Gooly that whey he has done this type of work, Gooly replied him to know whether there was any more work of this type or not and he will also do those works before leaving Guwahati. When Bitopan Crl. Revn. Petn. 386/2009 Page 96 of 96 wanted from Gooly to know about the persons who were also with him in the killing of Parag Das, then Gooly refused to say. Bitopan was with me and he may disclose everything to you.".

............................................................................ .............................................................................

"I am sure that Gooly and Samar are involved in this killing of Parag Das and their leaders of Dibrugarh groups are the brain behind this incident. Kajol talked with Samar about this incident directly and Bitopan talked with Kajol directly and face to face who knows about the incident. So it is my thinking that you can ascertain everything from Bitopan and Kajal. Besides Samar and Gooly there may be some persons also involved in this case.".

105. Sri Bitopan Deori stated in course of the investigation that he strongly believed that Guli was involved in the incident and that his close associates and guides Samar Kakati, Diganta and Pahar might also be involved in the killing of Parag Das. He further stated that these persons had 'very good fund' and were in possession of a large number of very sophisticated arms and ammunitions. He also referred to an occasion when he had accompanied Dhekial Phukan to the residence of Sri R.M. Singh, IPS, then the SP(City) along with his (Dhekial Phukan) PSO with whom he (Dhekial Phmukan) deposited his M-20 Pistol before entering his residence.

Crl. Revn. Petn. 386/2009 Page 97 of 97

106. The statements of these witnesses before the CBI do suggest that in course of the investigation it had come to light that the persons named therein were in possession of sophisticated arms and ammunitions and that they used to carry the same along with them. That at the relevant time an atmosphere of mistrust and confrontation between the ULFA and the SULFA activists prevailed exposing the members of both the groups to armed attacks and counter attacks is also indicative therefrom. Nonetheless, from these disclosures alone the investigation conducted by the CBI culminating in the chargesheet of the aforenamed four persons cannot be readily discounted and condemned to be unworthy of any credit. Fear psychosis of the witnesses camouflaging facts bearing on the conspiracy and the consequential assassination of Parag Das:

107. P.W.21, Rahul Phukan though in his statement under Section 161 Cr.P.C. had disclosed that both Nayan Das @ Guli and Mridul Phukan used to visit their house and did so on 17.5.96 and further stated to have identified both of them in the two photographs shown to him, he did not express any fear or apprehension of any kind. He was declared hostile at the trial Crl. Revn. Petn. 386/2009 Page 98 of 98 and was confronted with his statement under Section 161 Cr.P.C.

108. P.W.24, Smt. Chantal Sandra Phukan had stated before the investigating agency about her acquaintance with various SULFA leaders i.e. Sunil Nath and Kalpajyoti Neog on whose initiatives she got the job of PRO in Hotel Bluemount, Beltola, Guwahati. She also stated to have closely known SULFA leader Dhekial Phukan, co-proprietor of the said hotel, Guli, Mridul Phukan etc. who used to visit her house as well. While expressing her ignorance as to who had killed Parag Das, she, however, affirmed that Mridul @ Samar and Guli used to accompany each other when they came to the hotel. She stated that Guli was of dangerous type and that if the statement made by her was leaked, he or Samar or anyone of their group would kill her and her children and, therefore, it would not be possible for her to give any evidence against them in Court. This witness after being declared hostile at the trial was confronted with her statement under Section 161 Cr.P.C. She, however, denied to have made the same.

109. P.W.25, Rodney Phukan had stated in course of the investigation that, amongst others, Guli, Mridul, Sunil etc. used Crl. Revn. Petn. 386/2009 Page 99 of 99 to visit their house and stated further to have seen Guli handling firearms in a room of the Bluemount hotel where her mother served as PRO. He further stated that 'Guli Uncle' was a very dangerous m an and that his mother had warned him not to disclose any activity of his or else he would kill him (witness). He, however, identified Guli and Mridul on the basis of the two photographs shown to him.

110. P.W.23, Bimal Pachari in his statement under Section 161 Cr.P.C. mentioned about Kajal, Mridul @ Samar and Guli as SULFA activists having links with police and army. He referred Guli to be of dangerous type and suspected that Mridul was involved in the incident. He, however, expressed apprehension of danger to his life and that of his family members if the statement got leaked. Though this witness on oath only stated to be knowing Kajal Khan and Mridul Phukan who belonged to SULFA, neither he was declared hostile nor was his statement before the investigating agency referred to confront him therewith. As a matter of fact, this witness substantially reiterated at the trial the statement made by him under Section 161 Cr.P.C.

Crl. Revn. Petn. 386/2009 Page 100 of 100

111. P.W.15, Biju Buragohain stated before the investigating agency about the assassination of Binu Chetia, a Congress-I candidate from Margherita Constituency of the State reportedly by ULFA following which Samar @ Mridul Phukan, Jugal Kishore Mahanta and few others went to the house of Binu (since deceased) and Mridul touching the feet of the mother of the deceased promised to take revenge by eliminating ULFA activists. The witness further stated that this group was well connected with the police and Army in anti ULFA operations and used to be in possession of huge arms and ammunitions for which many ULFA activists were also afraid of them. Stating that these persons were dangerous, he confided in the investigating agency that it would not be possible to depose against them in Court as otherwise his safety and security and that of his family members would be at stake. In Court this witness claimed to know Mridul @ Samar and on being hostile, he was confronted with the police statement as above.

112. P.W.18, Hema Gogoi who was at the place of occurrence but had not seen the actual incident in his statement under Section 161 Cr.P.C, however, had mentioned about a Maruti Car with tinted glass but without a number plate being parked opposite to the gate of the office of 'Technotype Eastern Crl. Revn. Petn. 386/2009 Page 101 of 101 Pvt. Ltd.' at Rajgarh Road just before the occurrence. He further stated to have noticed two persons sitting in the front seat of the car which sped away immediately after the incident. He, however, declined to give any evidence against the assailants or to identify before Court or in the police station as they were dangerous elements and would kill him otherwise. He, however, identified the driver of the vehicle as Diganta Baruah from the photographs shown to him. In his deposition in Court, he, however, referred to a Maruti Car near the place of occurrence.

113. In contradistinction to the above, the attention of this Court has been drawn on behalf of the respondent No.3 to the statement/ evidence of other witnesses who, amongst others, of the journalist fraternity were very close to the deceased and were expected to be conversant with the developments attendant on the incident much prior thereto in minutest details, but did not express any such apprehension or fear and had testified without any such reservation.

114. P.W.7, Rohan Das, son of the deceased while had narrated the incident in sufficient details in course of which he also sustained injuries on his right hand, neither in his statement before the investigating agency nor at the trial could Crl. Revn. Petn. 386/2009 Page 102 of 102 identity the assailants. Noticeably, he did not express any apprehension to his life and safety as the reason therefor. Though this witness at the time of the incident was minor and a student of Class-III of the school, namely, Asom Jatiya Vidyalaya, the incident had occurred before his eyes. He was aged 17 years on the date of recording of his deposition in Court and though, as has been held by the Apex Court in State of U.P. - vs- Krishna Master & Ors. (supra) that usually when a child of tender age witnesses a gruesome incident like murder he is not likely to forget the same for the whole of his life and can certainly recapitulate the facts in his memory notwithstanding an appreciable time gap, it is not unlikely that this witness at that tender age being dazed and bewildered by the sudden spurt of events in succession could not have retained a first hand impression on the features of the assailants, he himself being in excruating pain from the injuries suffered. Be that as it may, as expected, this witness, however, did not express any apprehension to his safety and security in narrating the incident as recollected by him before the investigating agency as well as at the trial.

115. P.W.8, Jyotirmoy Borpujari who was at the relevant time a student of Class VII of the aforementioned school though Crl. Revn. Petn. 386/2009 Page 103 of 103 before the investigating agency identified Mridul Phukan as one of the assailants on being shown his photograph, he did not express any apprehension or fear in doing so. This witness though did own his signature on the backside of the said photograph, at the trial he could not identify the respondent No.3 in Court. He even denied a suggestion made on behalf of the defence that he had put his signature on the back of the photograph on being asked by the police.

116. P.W.9, Ritupaban Deka, also a student of the same school before the investigating agency identified Mridul Phukan @ Samar Kakati in the photograph shown to him as one of the assailants. This witness also did not express any apprehension and owned his signature on the back of the said photograph (Exhibit-6).

117. P.W.11, Umesh Deka while had offered his version of the incident which he claimed had occurred in his presence, he could not identify the assailants even on seeing the photographs produced before him by the investigating agency. His evidence at the trial is substantially in the same lines. Noticeably, he did not express any apprehension or fear of retaliation from any quarter. Crl. Revn. Petn. 386/2009 Page 104 of 104

118. Ms. Jyotirupa Bora, P.W.13 following her recitation of the incident before the investigating agency identified Biswajit Saikia @ Tapan Dutta from the photographs shown to her as one of the assassins. Though at the trial she did not depose on this aspect, no apprehension or fear was expressed by her in narrating the incident.

119. P.W.12, Ajanov Mazumdar identified Guli @ Nayan Das as one of the assailants from the photographs shown to him by the investigating agency and made a statement to that effect under Section 161 Cr.P.C. He also stood by this identification at the trial on being shown the related photograph from a bundle (Exhibit-6). This witness also did not express any fear or alarm in offering his testimony.

120. P.W.17, Dhiraj Kalita though before the investigating agency on the basis of the photograph identified Guli @ Nayan Das as the person who had opened fire on the deceased and had put his signature on the backside thereof in presence of witnesses, at the trial he stated to have forgotten as to why he had put his signature. Noticeably, he did not express any apprehension or fear of reprisal from the assailants or their associates.

Crl. Revn. Petn. 386/2009 Page 105 of 105

121. P.W.18, Hema Gogoi though had not seen the incident as such, he referred to the presence of an Ash Blue colour Maruti 800 Car parked opposite to the office of Technotype Eastern Pvt. Ltd at Rajgarh Road just before the incident and fleeing of the assailants in the same. This witness before the investigating agency though had identified Diganta Baruah @ Palash to be the driver of the car on the basis of the photographs shown to him, he expressed his inability to give any evidence against the assailants or to identify them before the Court or in the police station as he apprehended that he might be killed if he did so.

122. Sri Ajit Kr. Bhuyan, P.W.4, founder editor of 'Sadin' and a journalist friend and colleague of the deceased was not an eye witness and stated, amongst others, of a meeting of MASS held in the forenoon of the date of the incident whereafter he along with the deceased and his wife had dispersed. Before the investigating agency this witness stated that though they had suspected Dhekial Phukan to be involved in the incident, later on it turned out to be baseless. Though he referred to SULFA activists of Dibrugarh area, namely, Sourav, Jugal Kishore, Tapan Dutta, he expressed his ignorance as to whether they Crl. Revn. Petn. 386/2009 Page 106 of 106 were involved in the incident or not. In his deposition before Court, he stated that he had no knowledge as to who had killed Parag Das.

123. P.W.6, Haider Hussain, Editor of Asomiya Pratidin being, amongst others, a member of the journalist fraternity was an friend of the deceased. He was not an eye witness and had stated before the investigating agency to have inferred that Dhekial Phukan and Manoj Hazarika, SULFA activists might have been involved in the incident but had no evidence to that effect. At the trial in clear terms this witness stated that he did not know as to who had killed the deceased.

124. Sri Manjit Mahanta, P.W.28, Executive Editor of Asomiya Pratidin also not an eye witness had reached the place of occurrence on receiving the information of the deadly attack on the deceased. Before the investigating agency though he mentioned the name of Dhekial Phukan, he clarified that he had no evidence that he was involved in the murder. He, however, disclosed that one month before the incident SULFA activists, namely, Jugal Kishore, Sourav and Tapan had visited their office following which there were heated exchanges between them and Parag Das. That these persons were dangerous and cruel apart Crl. Revn. Petn. 386/2009 Page 107 of 107 from being sound financially maintaining close touch with influential officials of Army and Police was also stated by him. In his testimony before Court though he referred to the visit of the SULFA men to the office chamber of Parag Das and the altercation that followed, he did not express any apprehension or fear of any adverse consequence. The witness was also not declared hostile.

125. Sri Jayanta Baruah, P.W.36, owner of Asomiya Pratidin, Nandini and Satsari on oath at the trial stated that he could not say as to who had killed Parag Das. He did not express any apprehension either.

126. Dr. Jyoti Kr. Das, P.W.34, brother of the deceased referred only to the factum of death of the deceased in the incident of firing and that of injury of Rohan Das before the investigating agency. When asked, he expressed his ignorance as to whether before his death Parag Das had been threatened or that he had any enemy. He stated that he did not notice anything unusual in the deceased before the occurrence.

127. P.W.38, Prasanta Saikia who at the relevant time was the organizing Secretary of MASS in his statement under Section Crl. Revn. Petn. 386/2009 Page 108 of 108 161 Cr.P.C. stated that on 17.5.96 there was some meeting of the said Body which was attended, amongst others, by the deceased. After the meeting had ended the deceased along with others including Sri Ajit Bhuyan had left the office of MASS at about 1315 Hrs. whereafter one SULFA activist named Mouth @ Subham Saikia who was known to the witness came to the office hiding one hand behind him and enquiring about Parag Das. The witness further stated that on being told that Parag Das had left the office, Mouth @ Subham Saikia also immediately left the place on a motor cycle waiting outside and driven by another fair and a slightly taller person. With reference to the photograph shown to him, he stated that he could identify Mouth @ Subhan Saikia and Jugal Kishore Mahanta. The witness, however, expressed his inability to identify the persons in Court or testify against them considering the risk and danger to his life. At the trial this witness, however, narrated about the visit of Mouth @ Subham Saikia in the office of MASS enquiring about Parag Das. The plea of apprehension in the face of this testimony of the witness, therefore, is of no consequence.

128. P.W.39, Lachit Bordoloi, also a journalist and associated with MASS and P.W.40, Pranab Acharya, journalist of the daily 'Aji' and 'Asomiya Pratidin' did not depose any fact Crl. Revn. Petn. 386/2009 Page 109 of 109 pertaining to the incident but stated about the seizure made of the newspapers and magazines as referred to by them.

129. On an appraisal of the statements and the evidence of the witnesses as above, it is apparent that neither the son of the deceased nor his intimate colleagues had expressed any apprehension or fear in making the same either before the investigating agency or at the trial. Those who had conveyed their alarm or fear of detrimental consequences did not pin- pointedly involve any person or persons either in the actual murder of Parag Das or in the conspiracy leading thereto. Noticeably, they either referred to the activities of some armed members of the SULFA group in general or hinted at the vehicle in which the assailants had escaped from the place of occurrence. Significantly, the statements of these witnesses under Section 161 Cr.P.C. per se even if construe to be substantive in nature and legally acceptable, do not identify with precision and unambiguity the plotters of the gruesome murder or the executor(s) thereof.

Role of Mouth @ Subham Saikia

130. The statement of P.W.38, Prasanta Saikia before the investigating agency and his deposition at the trial has been Crl. Revn. Petn. 386/2009 Page 110 of 110 adverted to hereinabove and for the sake of brevity repetition is avoided. In addition, one Khagen Talukdar (who died during the trial and had not been examined in Court) in his statement under Section 161 Cr.P.C. also disclosed the sequence of events as narrated by P.W.38. He stated to have seen two persons standing near the office of MASS at 1245/1300 Hrs. on 17.5.96 and that the shorter of the two entered the office and enquired about the whereabouts of Parag Das. He further stated that on being told that Parag Das had left the office, the person went back facing him keeping one hand behind his back and left the place on a motorcycle with the other person. He, however, could not identify anyone from the photographs shown to him. The statement/ evidence as above though is inferably suggestive of something ominous vis-à-vis Parag Das, neither is it feasible in the face of the investigation conducted nor any further evidence to that effect to identify Mouth @ Subham Saikia to be one of the conspirators or the assailants of Parag Das. The visit of Mouth @ Subham in the office of MASS on the very same date of the incident in a suspicious manner though a circumstance which viewed in the retrospect cannot be delinked with the incident of murder that followed shortly therafter, the same ipso facto, having regard to the investigation and the final report submitted Crl. Revn. Petn. 386/2009 Page 111 of 111 on the conclusion thereof, cannot be construed to be adequate enough to nix the inquest undertaken by the CBI. Seizure of bullets and forensic reports:

131. As had been disclosed by P.W.3, Rameswar Lalung, Investigating Officer of Assam Police, he had recovered 14 empty cartridges from the spot which were later on forwarded to the Central Forensic Science Laboratory, Calcutta. The evidence of Sri SS Murti, Senior Scientific Officer, CFSL, Chandigarh discloses that these 14 cartridges along with other seized articles were duly examined and a report was submitted to the CJM, Guwahati. The witness has proved the report as Exhibit-15 under his signature.

132. The progression of events since the date of the occurrence as has been recorded hereinabove demonstrate that the investigation in connection therewith was initiated by the Assam Police with the FIR to that effect lodged on the very same date. It was thereafter that the investigation having been entrusted to the CBI, it took up the same after 13.8.97 and on completion thereof submitted chargesheet on 20.11.2000. Out of the four chargesheeted persons, three were killed before the trial, on the conclusion whereof, the respondent No.3 was acquitted. Crl. Revn. Petn. 386/2009 Page 112 of 112 The records disclose that the witnesses were examined at the trial during 2004 to 2009 and the judgment of acquittal was pronounced on 28.7.2009. Admittedly, during this long period of 12 years no question was raised with regard to the validity or sufficiency of the investigation made by the CBI neither before the learned Court below nor any higher forum. Instead, as referred to hereinabove, an interim application was filed (registered as MC 2035/2006) before this Court in PIL 26/2000 (disposed of on 4.1.2001) complaining against the delay in the progress of the trial. By order dated 22.6.2006, this interim application was disposed of with a direction to the learned Court below to hear the case on day to day basis. The family members of the deceased were permitted to appoint a lawyer to be present in Court during the proceedings, if such a prayer was made. Admittedly, the family members of the deceased were allowed to be represented by their learned counsel Sri Pallab Kataki and Sri Manas Haloi. No objection and/or reservation even thereafter during the trial was raised on behalf of the family members of the deceased before any forum vis-à-vis the quality of the investigation and/or the trial. Instead, the written arguments submitted on their behalf, to reiterate, exhibited absolute endorsement of the investigation conducted seeking conviction of Crl. Revn. Petn. 386/2009 Page 113 of 113 the respondent No.3 on the basis thereof as well as the evidence adduced in the sessions proceedings.

133. It is for the first time that misgivings in emphatic terms have been aired before this Court in a proceeding under Section 397/401 of the Code. As the records would reveal, on an application filed by Prof. (Dr.) D.P. Barooah, former Vice Chancellor, Gauhati University seeking the intervention of this Court for judicial redress following the acquittal of the respondent No.3, this Court took suo motu cognizance thereof and, consequently, Criminal Revision (suo motu) No. 371/2009 was registered. In the said proceeding the respondent No.3 was impleaded and was represented by his counsel. This was prior to the institution of the present revision petition. Criminal Revision (suo motu) 371/2009 was closed on 15.9.2009 in the face of the instant revision petition filed by the brother of the deceased and, that too, after hearing the learned counsel for the parties. No objection was raised to the closure of the suo motu proceedings initiated in the exercise of this Court's extraordinary power under Article 226/227 of the Constitution of India. It cannot be gainsaid that the revision petition filed by the brother of the deceased under Section 397/401 of the Code, thus, permitted, in the teeth of the regnant judicial pronouncements tested by time, Crl. Revn. Petn. 386/2009 Page 114 of 114 a very limited scrutiny of the points urged in course of the deliberations.

134. Be that as it may, vis-a-vis the highlighted deficiencies, defaults and shortcomings in the investigation, it is noteworthy that neither the vehicle, more particularly the one referred to by the witnesses with varying features, nor any firearm had been seized. Though the whereabouts of the vehicle is said to be untraceable, no explanation as such is forthcoming for the failure to seize any firearm used in the murder inspite of the fact that the investigating agency, according to it, could zero in on the persons involved and accordingly chargesheet them. There is noticeably a considerable time lag between the date of the incident and the entrustment of the investigation in connection therewith to the CBI. Though P.W.3, Rameswar Lalung had commenced the investigation immediately after the incident and had pursued the same for about a month till he was transferred, it is obscure as to what had happened thereafter till the exercise was taken up by the CBI. Meanwhile, to reiterate, about 14 months had elapsed and understandably all tangible clues and leads to unearth the plot and to identify the culprits might have been lost or were in the process of fading into oblivion. This must have been a serious setback for the CBI, Crl. Revn. Petn. 386/2009 Page 115 of 115 in our comprehension, in its endeavour to brush up the relevant contacts and sources to vivify the inquisition and to put it back on the rails.

135. A conjoint reading of the evidence of P.W.3, Rameswar Lalung and P.W.9, Samir Ranjan Bandopadhyay, Investigating Officer of the CBI would demonstrate that the latter had taken up the thread of the investigation from the stage left buy the Assam Police and had conducted the same with due reference to the progress already made by it (Assam Police) supported by the records in connection therewith. P.W.49 has been categorical in stating that several persons indicated by the Assam Police had been examined by him as witnesses. The evidence of P.W.3 and P.W.44 evince that the seized articles including 14 blank cartridges had been subjected to forensic examination and a report to that effect had been proved at the trial. Though severe criticism has been made about the failure of the Investigating Officer to seize the Neptune Blue colour Maruti car which he allegedly had dispatched to Siliguri presumably to shield the culprits, the materials on record are not convincing to endorse this impeachment. Though the presence and use of a vehicle in connection with the incident has been referred to time and again by several witnesses, a close reading of their testimony exhibits Crl. Revn. Petn. 386/2009 Page 116 of 116 inconsistencies in the essential features thereof. Though some of the witnesses have stated that this vehicle was without any number plate, according to P.W.49, a Maruti 800 Car bearing registration No. AS-01-C-2026 had been seized by him and given in zimma of one Nazrul Haque. Having regard to the fact that meanwhile long 16 years have elapsed, the prayer for further investigation on this count lacks pursuasion.

136. Vis-à-vis the identification of all the persons involved in the crime or in the conspiracy related thereto, it is significant to note that the statements made by the witnesses under Section 161 Cr.P.C, as has been examined by this Court in the background as already mentioned, even if taken on their face value do not pinpoint any person or persons as the conspirators or the perpetrators of the gruesome killing. In this context the declaration of several witnesses to be hostile by the prosecution and the confrontation with their statements made in course of the investigation vis-à-vis the plea of apprehension or fear psychosis is not of any decisive relevance. It is worthwhile at this stage to record that according to the CBI, the investigation revealed that the persons chargesheeted were responsible for scheming and executing the offence of murder. That before the trial three of the chargesheeted persons were killed and that on Crl. Revn. Petn. 386/2009 Page 117 of 117 the culmination thereof the respondent No.3 was acquitted by the learned Trial Court on an evaluation of the evidence adduced before it on merits is a different proposition whatsoever.

137. That thoughit had been sought to be assiduously urged that the learned Trial Court in the face of the apprehension against safety and security of various witnesses, non-production of the Neptune colour Maruti 800 car on seizure and the CBI's failure to seize any firearm ought to have adopted proactive steps by examining them (witnesses) in camera and required the prosecution to resort to detailed cross-examination to elicit the truth and further seek clarification from the investigating agency for its failure on these counts, to reiterate, neither any such plea was taken in course of the trial on behalf of the family members of the deceased who were represented by their learned counsel, nor any prayer for retrial has been made before us urging the same. To the contrary, the investigation was endorsed in all fronts and conviction of the respondent No.3 was sought for on the basis thereof as well as the evidence--oral and documentary adduced at the trial.

138. Noticeably, none of the witnesses who had expressed alarm or apprehension had faced any prejudicial consequences Crl. Revn. Petn. 386/2009 Page 118 of 118 of the statements made by them before the investigating agency and quoted in details at the trial when confronted therewith. Though this is not to discount the role of a Court of law in a criminal trial where it ought not to be a passive onlooker, the plea alleged omissions on the part of the learned Trial Court, in the singular facts and circumstances does not commend for acceptance. It would be too presumptive for us to infer that had these reservations been expressed before the learned Court below, it would not have responded appropriately within the permissible legal parameters. To reiterate, the judgment and order of acquittal has not been assailed before us on this count as well.

139. The scrutiny of the evidence and the other materials on record has been undertaken as mandated by law strictly on the basis of legally/ precedentially enjoined norms. Justice though being the avowed objective, it cannot be vied for in supercession of law. The enunciation of the Apex Court in Raghunandan (supra) to the effect that in a criminal trial the fate of the proceedings cannot always be left in the hands of the parties and that the Court has also a duty to ensure that essential questions are not, so far as reasonably possible, left unanswered though does not admit of any debate, the Crl. Revn. Petn. 386/2009 Page 119 of 119 application thereof would indubitably be contingent on the attendant facts and circumstances. That the inherent power of the High Court under Section 482 of the Code is residuary in nature and ought to be invoked to do substantial justice between the parties has been held by the Apex Court in State -vs- Mehar Singh (supra). It has been was clarified therein as well that the plentitude of this empowerment notwithstanding, justice has to be administered in accordance with law and the Courts would have to evolve a procedure to achieve justice without, however, violating any specific provision of the statute to the contrary. This fully accords with the view expressed by the Apex Court on the scope and ambit of the exercise of power by the High Court under Article 226 of the Constitution of India and Section 482 of the Code in State of Punjab -vs- Davinder Pal Singh Bhullar (supra).

140. In the instant pursuit the evidence and the other materials on record have to be essentially viewed in the overall perspective of the law as well as the facts involved. The gamut of the materials on record testifies an investigation on the culmination whereof four persons had been chargesheeted on the basis of the disclosures recorded therein. Inferences of possible outcome of a further comprehensive investigation on the Crl. Revn. Petn. 386/2009 Page 120 of 120 aspects highlighted on behalf of the petitioner, on a cumulative consideration of the evidence--oral and documentary and other facts, tend to be speculative and unrealistic at this distant point of time. More importantly, it is no longer res integra that further investigation as contemplated in Section 173(8) of the Code after submission of the report under sub-Section (2) is not permissible at the instance of the Court after cognizance on the basis thereof has been taken and that it is the investigating agency which, if satisfied, can undertake the process subject to the acknowledged legal sanctions. In the case in hand neither any objection was raised with regard to the quality of the investigation before the learned Court below nor any prayer was made before it for further investigation. The pleas now taken had not been raised before this Court or any other higher forum earlier. At the conclusion of the trial the respondent No.3, the only surviving chargesheeted person has been acquitted. The judgment and order of acquittal as such has not been challenged in course of the arguments. Order for further investigation in this factual premise is legally impermissible as well.

141. Consequently, in the attendant legal and factual conspectus confronting this Court, we are disinclined to accede to the prayer for further investigation at this stage. This Crl. Revn. Petn. 386/2009 Page 121 of 121 notwithstanding, it is left to the discretion and domain of the investigating authority as well as the State of Assam to take appropriate steps as contemplated in law in this regard, if so advised.

142. Viewed in the entire gamut of facts encompassing the investigation and the trial, we are disinclined to sustain the respondent No.3's claim for compensation.

143. The petition is dismissed with the above observations.

                       JUDGE                   JUDGE




Crl. Revn. Petn. 386/2009                             Page 122 of 122

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