Gauhati High Court
Crl.Rev.P./260/2018 on 18 November, 2021
Author: Nani Tagia
Bench: Nani Tagia
Page No.# 1/20
GAHC010156602018
IN THE GAUHATI HIGH COURT
(THE HIGH COURT OF ASSAM: NAGALAND: MIZORAM & ARUNACHAL PRADESH)
Criminal Revision Petition No.260 of 2018
1. Nabab Ali Sk,
S/o Late Abdul Jabbar,
Village Adabari Pt-ii, P.O Sagolchara,
Dist Dhubri, Assam, Pin-783324
2. Rahima Khatun,
W/o Md. Nabab Ali Sk
Village Adabari Pt-ii, P.O Sagolchara
Dist Dhubri, Assam, Pin-783324
3. Nilufar Begum @ Runa,
W/o Nurjamal Ahmed
D/O Nabab Ali Sk
Vill Bhelakoba (Durahati), P.O Kacharihat
Dist Dhubri, Assam, Pin-783324
4. Mahmudul Hassan @ Raj,
S/o Md. Nabab Ali Sk
Vill Adabari Pt-ii, P.O Sagolchara
Page No.# 2/20
Dist Dhubri, Assam, Pin-783324
5. Najira Begum @ Rupa,
D/O Md. Nabab Ali Sk
Vill Adabari Pt-ii, P.O Sagolchara
Dist Dhubri, Assam, Pin-78332
Petitioners......
-Versus-
1. The State of Assam, represented by the Public Prosecutor, Assam
2. Mislana Mahfuz,
D/O Late Mafizur Rahman Sarkar
Vill Sagolchara Pt-iii, P.S & Dist. Dhubri,
Assam, Pin-78332
Respondents.......
Advocate for the Petitioners : Mr. HRA Choudhury Mr. A. T. Sarkar Advocate for the Respondents : Mr. B. Sarma, Addl. P.P ::BEFORE::
HON'BLE MR. JUSTICE NANI TAGIA Date of Hearing : 11.11.2021 Date of Judgment & Order : 18.11.2021 JUDGMENT & ORDER Heard Mr. H.R.A. Choudhury, learned Senior Counsel, assisted by Mr. A. T. Sarkar, learned counsel for the petitioners and Mr. B. Sarma, learned Additional Public Prosecutor for the respondent No.1.
Page No.# 3/20 None has appeared for the respondent No.2, though the notice on respondent No.2 was duly served.
2. This is a Criminal Revision Petition filed under Section 397 read with Section 401 of the Code of Criminal Procedure, challenging the order dated 13.06.2018, passed by the learned Chief Judicial Magistrate, Dhubri in G.R. Case No.5139/2015, arising out of Dhubri P.S. Case No.1399/2015, under Sections 498(A)/34 of the Indian Penal Code, whereby summons have been issued to the petitioners in exercise of power under Section 319 of the Cr.P.C.
3. The facts leading to filing of the instant Criminal Revision Petition, briefly stated, are as follows:
The respondent No.2 had filed an FIR dated 05.11.2015, before the Officer-in-Charge, Dhubri Police Station against the petitioners herein as well as against her husband, Shahnawaz Hassan (Rubul), alleging of dowry demand and the cruelty meted out to her by the accused persons named therein, for failure to fulfil their dowry demand. In the FIR filed, it was stated that on 13.10.2014, the respondent No.2 was married to the accused No.1, Shahnawaz Hassan (Rubul) as per Muslim Shariat and by executing Kabin Nama. At the time of marriage, a Pulsar Bike, steel and wooden furnitures, golden ornaments and also other essential articles were given to him as dowry. However, after few days of marriage, her husband, Shahnawaz Hassan@Rubul, instigated by the other family members demanded Rs.2,00,000/- as dowry and started to torture her mentally and physically. She, however, continued the conjugal life tolerating all the atrocities committed on Page No.# 4/20 her and in due course of time, she became pregnant. Thereafter also, the accused persons again demanded Rs.2,00,000/- as dowry.
When she failed to pay the aforesaid amount, the accused person, with a view to miscarriage her pregnancy on 15.10.2015, at around 10.00 PM forcefully administered a tablet(medicine) upon her against the will. Thereafter, on 25.10.2015, at around 2.00 PM, the accused person assaulted and drove her out of the house. Finding no alternative she came to her mother's house.
4. On the basis of the aforesaid FIR, Dhubri P.S. Case No.1399/2015 was registered on 05.11.2015, under Sections 120(B)/498(A)/313/307/325/506 of the IPC. On completion of the investigation, charge-sheet dated 29.02.2016 was filed before the learned Chief Judicial Magistrate, Dhubri against the husband of the respondent No.2, namely, Shahnawaz Hassan@Rubul under Section 498(A) of the IPC. The remaining accused persons, however, was not charge-sheeted. The Investigating Officer has tendered as many as 12(twelve) witnesses including the victim/respondent No.2, in support of the case of the prosecution. After the cognizance of the offence was taken by the learned Chief Judicial Magistrate, Dhubri, the statement of as many as 9(nine) prosecution witnesses have been recorded.
5. P.W-9 is the respondent No.2/victim/informant, whose statement was recorded on 13.06.2018, annexed as Annexure-3 series to the Revision petition. The deposition of the P.W-9 recorded, are in the following manner, which is reproduced hereinbelow:
"...THE DEPOSITION OF PW-9 aged about 21 years taken in oath affirmation under the provision of the Indian Oath Act. X of 1978 before me, Page No.# 5/20 this 13th day of June 2018.
My name is Mislana Mahfuz daughter of Mofizur Rahaman Sarkar wife of Sahanaz Hassan residing at Chagolchara Part-3, Police Station-Dhubri, District- Dhubri, where I am a student of Six Semester B.A. On oath I am the informant of this case. Ext-1 is the ejahar lodged by me and Ext-1(1) is my signature. I lodged ejahar against my husband named Sahahnaz Hassan other six family members of my husband. On-13/10/2014, my marriage was solemnized with the accused named Sahanaz Hassan by executing Kabinnama and I started leading conjugal with my husband at my matrimonial home. After one and half months of my marriage my husband, my father-in-law Nabab Ali Sk, mother in law Rahima Bibi, sister in laws namely Runa & Rupa, brother in law Raj started demanding Rs.2 Lacs from me and due to non- fulfilment of such demand all of the accused assaulted me. I bearing all sorts of tortures led conjugal life with the accused and become pregnant in the October 2015. All the accused persons demanded Rs.2 Lacs again and forcefully consumed tablets to miscarriage my pregnancy. Accused fastened rob around my neck due to non-fulfilment o demand of Rs.2 Lacs and I fell down due to that incident. I tried to go my paternal home whereupon the accused persons prevented me to go my paternal home. Thereafter on 25/10/2015 all the accused persons physically assaulted me and drove me out from their house demanding Rs.2 Lacs. Subsequently, having no other alternative I took shelter at my parents' house. Since then I am living with my parents. On-05/11/2015, accused called me over telephone and demanded Rs.2 Lacs again and he further told me that in case I failed to fulfil his demand he shall pronounce talaq against me. Therefore, I lodged ejahar before O.C of Dhubri P.S on 05/11/2015. After lodging the ejahar Police brought me to Hon'ble Court for recording my statement and accordingly my statement was recorded by the Hon'ble Court. I depose before the Court all the incident occurred with me. Ext-2 is my statement and Ext-2(1) & Ext-(2) are my signatures.
XXX XXX XXX Ejahar was drafted by my uncle Mominur Rahaman Sarkar as per my direction. At the time when I was brought before the court my family accompanied me. It is not a fact that I deposed before the court at the time of recording my statement under section-164 of Cr.P.C as per the instructions of my family members. Police recorded my statement after 8/10 days of the incident. Police not seized anything in connection with this case. My sister-in- law got married at Dharmsala and she used to reside at my matrimonial house. Accused Raj was at my matrimonial house during the relevant point of time.
Further cross-examination reserved.
Chief Judicial Magistrate DHUBRI"
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6. It was after the deposition of P.W-9 was recorded that the learned Chief Judicial Magistrate had passed the impugned order dated 13.06.2018, in exercise of the power conferred under Section 319(4) of the Cr.P.C by issuing summons to the petitioners, stating that the P.W-9 being the victim of the case in her evidence categorically deposed incriminating materials against the present petitioners, which constitutes an offence punishable under Sections 498(A)/34 of the IPC.
7. Assailing the order dated 13.06.2018, passed by the learned Chief Judicial Magistrate, Dhubri issuing the summons to the petitioners under Section 319(4) of the Cr.P.C in connection with the G.R Case No.5139/2015, Mr. Choudhury, learned senior counsel contended that the learned Chief Judicial Magistrate should not have passed the impugned order dated 13.06.2018 only on the basis of the statement of the respondent No.2/victim when the other prosecution witnesses No.1 to 6 have not stated anything against the petitioners indicating any commission of offence under Section 498(A) of the IPC against the respondent No.2. Mr. Choudhury, learned senior counsel, therefore, submits that there is no any enough evidence recorded so far to invoke the discretionary power under Section 319 of the Cr.P.C. Mr. Choudhury, learned senior counsel further contends that since as many as 9(nine) prosecution witnesses have been examined, thereby, making a substantial progress in the trial, the learned Chief Judicial Magistrate ought not have to passed the impugned order under Section 319 of the Cr.P.C inasmuch as the consequence of the impugned order would be to restart the trial from the stage of examination of the witnesses, which, in other word; all the Page No.# 7/20 witnesses examined so far would have to be re-examined, which process has been held to be one of the restraining factor by the Hon'ble Supreme Court in exercising the discretionary power under Section 319 of the Cr.P.C.
In support of his contention, Mr. Choudhury, learned senior counsel for the petitioners has relied on the following decisions:
(i) Sunil Kumar Gupta & Ors. Vs. State of Uttar Pradesh & Ors ., reported in (2019) 4 SCC 556;
"...11. In Hardeep Singh, the Constitution Bench held as under:-
"105. Power under Section 319 Cr.P.C is a discretionary and an extraordinary power. It is to be exercised sparingly and only in those cases where the circumstances of the case so warrant. It is not to be exercised because the Magistrate or the Sessions Judge is of the opinion that some other person may also be guilty of committing that offence. Only where strong and cogent evidence occurs against a person from the evidence led before the court that such power should be exercised and not in a casual and cavalier manner.
106. Thus, we hold that though only a prima facie case is to be established from the evidence led before the court, not necessarily tested on the anvil of cross-examination, it requires much stronger evidence than mere probability of his complicity. The test that has to be applied is one which is more than prima facie case as exercised at the time of framing of charge, but short of satisfaction to an extent that the evidence, if goes unrebutted, would lead to conviction. In the absence of such satisfaction, the court should refrain from exercising power under Section 319 CrPC. In Section 319 CrPC the purpose of providing if "it appears from the evidence that any person not being the accused has committed any offence" is clear from the words "for which such person could be tried together with the accused". The words used are not "for which such person could be convicted". There is, therefore, no scope for the court acting under Section 319 CrPC to form any opinion as to the guilt of the accused.
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14. Under Section 319 Cr.P.C., a person can be added as an accused invoking the provisions not only for the same offence for which the accused is tried but for "any offence"; but that offence shall be such that in respect of which all the accused could be tried together. It is to be seen whether the appellants could be summoned for the offence under Section 498-A IPC and under Sections 3 and 4 of Dowry Prohibition Act. The statement of PW 1 both in the complaint and in his evidence before the court is very general stating that he had given sufficient dowry to Shilpa according to his status and that the groom side were not satisfied with the dowry and that they used to demand dowry each and every time. Insofar as the demand of dowry and the dowry harassment, there are no particulars given as to the time of demand and what was the nature of demand. The averments in the complaint and the evidence is vague and no specific demand is attributed to any of the appellants. In such circumstances, there is no justification for summoning the appellants even under Section 498-A IPC and under Sections 3 and 4 of Dowry Prohibition Act. It is also pertinent to point out that upon completion of investigation, the Investigating Officer felt that no offence under Sections 498-A, 304-B IPC and under Sections 3 and 4 of the Dowry Prohibition Act is made out. Charge sheet was filed for the offence punishable only under Section 302 IPC against Chanchal @ Babita. As held in the Constitution Bench judgment in Hardeep Singh, for summoning an accused under Section 319 Cr.P.C. it requires much stronger evidence than mere probability of his complicity which is lacking in the present case. The trial court and the High Court, in our considered view, has not examined the matter in the light of the well- settled principles and the impugned order is liable to be set aside..."
(ii)Michael Machado & Anr. Vs. Central Bureau of nvestigation & Anr., reported in (2000) 3 SCC 262;
"...14. The court while deciding whether to invoke the power under Section 319 of the Code, must address itself about the other constraints imposed by the first limb of sub-section (4), that proceedings in respect of newly added persons shall be commenced afresh and the witnesses re- examined. The whole proceedings must be re-commenced from the beginning of the trial, summon the witnesses once again and examine them and cross- examine them in order to reach the stage where it had reached earlier. If the witnesses already examined are quite a large in number the court must seriously consider whether the objects sought to be achieved by such exercise is worth wasting the whole labour already undertaken. Unless the court is hopeful that there is reasonable prospect of the case as against the newly brought accused ending in conviction of the offence concerned we would say Page No.# 9/20 that the court should refrain from adopting such a course of action..."
8. Mr. Sarma, learned Addl. Public Prosecutor, on the other hand, submits that since the P.W-9, who is the victim, in her deposition has made a categorical accusation against the petitioners regarding the commission of offence under Section 498(A) of the IPC, and, therefore, there is no reason to disbelieve the statement made by the victim at this stage. Since the conviction can be based solely on the basis of the statement of the victim, if it remains unimpeached and trustworthy, the learned Chief Judicial Magistrate was justified in passing the impugned order dated 13.06.2018, in exercise of the power under Section 319 of the Cr.P.C, inasmuch as what is required to be considered by the trial Court while exercising the discretionary power conferred under Section 319 of the Cr.P.C is that from the evidence brought on record, it appears to the Court that persons other than the accused appears to have also committed the offence, for which such person(s) could be tried together with the accused.
9. Rival submissions advanced at the Bar have received due consideration of this Court.
10. What calls for determination in the present proceeding is whether the learned trial Court in its impugned order dated 13.06.2018 was justified in issuing summons to the petitioners in exercise of the power under Section 319(4) of the Cr.P.C for trial of the petitioners along with the accused, Shahnawaz Hassan@Rubul under Sections 498(A)/34 of the IPC in G.R. Case No.5139/2015 solely on the basis of deposition of the P.W-9, the victim/informant in her examination-in-chief.
11. Section 319(1)(4) of the Cr.P.C, which are relevant for the purpose of Page No.# 10/20 adjudication of the present proceedings may be noticed at the outset, the provision of which are quoted hereinbelow for ready reference:
"..319. Power to proceed against other persons appearing to be guilty of offence.-
(1) Where, in the course of any inquiry into, or trial of, an offence, it appears from the evidence that any person not being the accused has committed any offence for which such person could be tried together with the accused, the Court may proceed against such person for the offence which he appears to have committed.
(2) ....XXX...
(3) ....XXX...
(4) Where the Court proceeds against any person under sub- section (1), then-
(a) the proceedings in respect of such person shall be commenced a fresh, and the witnesses re- heard;
(b) subject to the provisions of clause (a), the case may proceed as if such person had been an accused person when the Court took cognizance of the offence upon which the inquiry or trial was commenced...."
12. The scope and ambit for exercising power under Section 319 of the Cr.P.C has been elaborately dealt with by the Hon'ble Supreme Court in Brijendra Singh & Ors. Vs. State of Rajasthan , reported in (2017) 7 SCC 706, wherein, in paragraph Nos.9, 10, 11, 12 & 13, it has been held as under;
"...9. Powers of the Court to proceed under Section 319 Cr.P.C. even against those persons who are not arraigned as accused, cannot be disputed. This provision is meant to achieve the objective that real culprit should not get away unpunished. A Constitution Bench of this Court in Hardeep Singh v. State of Punjab & Ors., (2014) 3 SCC 92, explained the aforesaid purpose behind this provision in the following manner:
"8. The constitutional mandate under Articles 20 and 21 of the Constitution of India provides a protective umbrella for the smooth administration of justice making adequate provisions to ensure a fair and efficacious trial so that the accused does not get prejudiced after the law has been put into motion to try him for the offence but at the same time also gives equal protection to victims and to society at large to ensure that the guilty does not get away from the clutches of law. For the Page No.# 11/20 empowerment of the courts to ensure that the criminal administration of justice works properly, the law was appropriately codified and modified by the legislature under CrPC indicating as to how the courts should proceed in order to ultimately find out the truth so that an innocent does not get punished but at the same time, the guilty are brought to book under the law. It is these ideals as enshrined under the Constitution and our laws that have led to several decisions, whereby innovating methods and progressive tools have been forged to find out the real truth and to ensure that the guilty does not go unpunished.
12. Section 319 CrPC springs out of the doctrine judex damnatur cum nocens absolvitur(Judge is condemned when guilty is acquitted) and this doctrine must be used as a beacon light while explaining the ambit and the spirit underlying the enactment of Section 319 CrPC.
13. It is the duty of the court to do justice by punishing the real culprit. Where the investigating agency for any reason does not array one of the real culprits as an accused, the court is not powerless in calling the said accused to face trial. The question remains under what circumstances and at what stage should the court exercise its power as contemplated in Section 319 CrPC?
* * *
19. The court is the sole repository of justice and a duty is cast upon it to uphold the rule of law and, therefore, it will be inappropriate to deny the existence of such powers with the courts in our criminal justice system where it is not uncommon that the real accused, at times, get away by manipulating the investigating and/or the prosecuting agency. The desire to avoid trial is so strong that an accused makes efforts at times to get himself absolved even at the stage of investigation or inquiry even though he may be connected with the commission of the offence."
10. It also goes without saying that Section 319 Cr.P.C., which is an enabling provision empowering the Court to take appropriate steps for proceeding against any person, not being an accused, can be exercised at any time after the charge-sheet is filed and before the pronouncement of the judgment, except during the stage of Section 207/208 Cr.P.C., the committal etc., which is only a pre-trial stage intended to put the process into motion.
11. In Hardeep Singh's case, the Constitution Bench has also settled the controversy on the issue as to whether the word 'evidence' used in Section 319(1) Cr.P.C. has been used in a comprehensive sense and indicates the evidence collected during investigation or the word 'evidence' is limited to the evidence recorded during trial. It is held that it is that material, after cognizance is taken by the Court, that is available to it while making an inquiry into or trying an offence, which the court can utilise or Page No.# 12/20 take into consideration for supporting reasons to summon any person on the basis of evidence adduced before the Court. The word "evidence" has to be understood in its wider sense, both at the stage of trial and even at the stage of inquiry. It means that the power to proceed against any person after summoning him can be exercised on the basis of any such material as brought forth before it. At the same time, this Court cautioned that the duty and obligation of the Court becomes more onerous to invoke such powers consciously on such material after evidence has been led during trial. The Court also clarified that 'evidence' under Section 319 Cr.P.C. could even be examination-in-chief and the Court is not required to wait till such evidence is tested on cross-examination, as it is the satisfaction of the Court which can be gathered from the reasons recorded by the Court in respect of complicity of some other person(s) not facing trial in the offence.
12. The moot question, however, is the degree of satisfaction that is required for invoking the powers under Section 319 Cr.P.C. and the related question is as to in what situations this power should be exercised in respect of a person named in the FIR but not charge-sheeted. These two aspects were also specifically dealt with by the Constitution Bench in Hardeep Singh's case and answered in the following manner:
"95. At the time of taking cognizance, the court has to see whether a prima facie case is made out to proceed against the accused. Under Section 319 CrPC, though the test of prima facie case is the same, the degree of satisfaction that is required is much stricter. A two-Judge Bench of this Court in Vikas v. State of Rajasthan [(2014) 3 SCC 321], held that on the *objective satisfaction* of the court a person may be "arrested" or "summoned", as the circumstances of the case may require, if it appears from the evidence that any such person not being the accused has committed an offence for which such person could be tried together with the already arraigned accused persons.
* * *
105. Power under Section 319 CrPC is a discretionary and an extraordinary power. It is to be exercised sparingly and only in those cases where the circumstances of the case so warrant. It is not to be exercised because the Magistrate or the Sessions Judge is of the opinion that some other person may also be guilty of committing that offence. Only where strong and cogent evidence occurs against a person from the evidence led before the court that such power should be exercised and not in a casual and cavalier manner.
106. Thus, we hold that though only a prima facie case is to be established from the evidence led before the court, not necessarily tested on the anvil of cross-examination, it requires much stronger evidence than mere probability of his complicity. The test that has to be Page No.# 13/20 applied is one which is more than prima facie case as exercised at the time of framing of charge, but short of satisfaction to an extent that the evidence, if goes unrebutted, would lead to conviction. In the absence of such satisfaction, the court should refrain from exercising power under Section 319 CrPC. In Section 319 CrPC the purpose of providing if "it appears from the evidence that any person not being the accused has committed any offence" is clear from the words "*for which such person could be tried together with the accused*". The words used are not "for which such person could be convicted". There is, therefore, no scope for the court acting under Section 319 CrPC to form any opinion as to the guilt of the accused."
13. In order to answer the question, some of the principles enunciated in Hardeep Singh's case may be recapitulated: power under Section 319 Cr.P.C. can be exercised by the trial court at any stage during the trial, i.e., before the conclusion of trial, to summon any person as an accused and face the trial in the ongoing case, once the trial court finds that there is some "evidence" against such a person on the basis of which evidence it can be gathered that he appears to be guilty of offence. The "evidence" herein means the material that is brought before the Court during trial. Insofar as the material/evidence collected by the IO at the stage of inquiry is concerned, it can be utilised for corroboration and to support the evidence recorded by the Court to invoke the power under Section 319 Cr.P.C. No doubt, such evidence that has surfaced in examination-in-chief, without cross-examination of witnesses, can also be taken into consideration. However, since it is a discretionary power given to the Court under Section 319 Cr.P.C. and is also an extraordinary one, same has to be exercised sparingly and only in those cases where the circumstances of the case so warrants. The degree of satisfaction is more than the degree which is warranted at the time of framing of the charges against others in respect of whom charge-sheet was filed. Only where strong and cogent evidence occurs against a person from the evidence led before the Court that such power should be exercised. It is not to be exercised in a casual or a cavalier manner. The prima facie opinion which is to be formed requires stronger evidence than mere probability of his complicity...."
13. The ratio laid down in Brijendra Singh(supra) insofar as Section 319 Cr.P.C is concerned, it appears that Section 319 Cr.P.C is an enabling provision empowering the Court to take appropriate steps for proceeding against any person(s) not being an accused at any stage during the trial i.e., before the conclusion of trial to summon such person to face the trial in the ongoing case, once the trial Court finds that there is some evidence against such a person on the basis of which evidence, it can be gathered Page No.# 14/20 that such a person(s) appears to be guilty of he offence. The evidence herein has been held to mean, the material that is brought before the Court during the trial including such evidence that has surfaced in examination-in-chief without cross-examination of the witnesses.
14. It is also noticed that Section 319 of the Cr.P.C is an enabling provision empowering the Court to take appropriate steps for proceeding against any person not being an accused for also having committed an offence under trial. The power under Section 319(1) of the Cr.P.C can be exercised at any time after the charge-sheet is filed and before the pronouncement of the judgment, except during the stage of Section 207/208 Cr.P.C., the committal etc., which is only a pre-trial stage intended to put the process into motion. The Court can exercise the power under Section 319 of the Cr.P.C only after the trial proceeds and commence with the recording of the evidence. The word "evidence" in Section 319 Cr.P.C means only such evidence as is made before the Court, in relation to statements, and as produced before the Court, in relation to documents. It is only such evidence that can be taken into account by the Magistrate or the Court to decide whether the power under Section 319 Cr.P.C is to be exercised and not on the basis of material collected during the investigation of the case. If the Magistrate/Court is convinced even on the basis of evidence appearing in examination-in-chief, it can exercise the power under Section 319 of the Cr.P.C and can proceed against such other person(s). If the Magistrate/Court is convinced on the basis of evidence appearing in examination-in-chief, the power under Section 319 of the Cr.P.C can be exercised even at the stage of completion of examination-in- chief and the Court need not wait till the said evidence is tested on cross-
Page No.# 15/20 examination. Even in a case where the stage of giving opportunity to the complainant to file a protest petition urging upon the trial Court to summon other persons as well as who were named in the FIR, but not implicated in the charge-sheet has gone, in that case also, the Court is still not powerless by virtue of Section 319 Cr.P.C and even those persons named in FIR, but not implicated in the charge-sheet can be summoned to face the trial, provided during the trial some evidence surfaces against the proposed accused(may be in the form of examination-in-chief against the prosecution witnesses). While exercising the power under Section 319 of the Cr.P.C, the Court, however, is not required to appreciate the deposition/evidence of the prosecution witnesses on merit, which is required to be done during the trial.
15. In the light of the above, in the instant case, what is noticed is that the petitioners who are all relatives of the accused, though named in the FIR filed by the informant, however, was not charge-sheeted. On perusal of the evidence recorded of the prosecution witnesses No.1 to 8, annexed as Annexure-3 series to the revision petition, who are the paternal uncle of the victim; maternal aunt of the accused/victim/informant; grand-father of the accused; nephew of the accused; co-villagers; maternal uncle of the accused; paternal uncle of the accused; and paternal uncle of the victim/informant respectively, appears to have made no any specific statement against the petitioners indicating the commission of the offence alleged against the accused, except P.Ws-7 and 8, who have stated in their statements recorded that the accused and his family members started to torture the informant after 2/3 months of the marriage demanding dowry of Rs.2 Lacs.
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16. P.W-9, who is the informant/victim herself, in her deposition which again is a part of Annexure-3 series to the revision petition, however, apart from the accused, have specifically named the petitioners that after one and half months of her marriage, the accused along with the petitioners started demanding Rs.2 Lacs from her and on non-fulfilment of their demand, the accused along with the petitioners had assaulted her. It has been further deposed that the accused and the petitioners on non- fulfilment of their demand of Rs. 2 Lacs forced her to consume tablet to miscarriage her pregnancy. It has also been stated that the accused had once fastened a rope around her neck due to non-fulfilment of their demand of Rs.2 Lacs, as a result of which, she fell down. Thereafter, on 25.10.2015, the accused and the petitioners physically assaulted her and drove her out of their house demanding Rs.2 Lacs. The petitioners are stated to be the father, mother, married sister, younger brother and un- married sister of the accused.
17. On perusal of the impugned order dated 13.06.2018, it appears that the learned trial Court had issued summons to the petitioners in exercise of the power conferred under Section 319 of the Cr.P.C on the basis of categorical deposition made by P.W-9 against the petitioners stating to be constituting an offence punishable under Sections 498(A)/34 of the IPC. Under Section 498(A) IPC provides that whoever, being the husband or the relative of the husband of a woman, subjects such woman to cruelty shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine. "Cruelty" has been explained to mean; (a) any wilful conduct which is of such a nature as is likely to drive the woman to commit suicide or to cause grave injury or danger to life, Page No.# 17/20 limb or health (whether mental or physical) of the woman; or (b) harassment of the woman where such harassment is with a view to coercing her or any person related to her to meet any unlawful demand for any property or valuable security or is on account of failure by her or any person related to her to meet such demand.
18. P.W-9 in her deposition, as noted hereinabove, have specifically taken the names of the petitioners along with the accused that the accused and the petitioners herein, have assaulted her for non-fulfilment of their dowry demand of Rs.2 Lacs, which statement of the P.W-9 appears to indicate a commission of an offence punishable under Section 498(A) of the IPC by the petitioners along with the accused. The statement made by the P.W-9 in her deposition is also supported by the FIR that the informant/victim had lodged before the Officer-in-Charge, Dhubri Police Station on 05.11.2015, wherein the P.W-9/respondent No.2 had made specific allegation against the petitioners along with the accused and other named persons.
19. The relevant consideration which the trial Court is to keep in mind at the time of exercising power under Section 319 Cr.P.C as per the ratio of the decision laid down by the Hon'ble Supreme Court in Brijendra Singh(Supra) is that the evidence brought on record during the trial should appear to the trial Court that the person other than charge-sheeted have also committed the same offence or any other offence, who can be tried together along with the accused in the same case. At the time of exercising the discretionary power under Section 319 of the Cr.P.C, it has further been provided that the learned trial Court can exercise the Page No.# 18/20 discretionary power under Section 319 Cr.P.C even at the stage of completion of examination-in-chief and the Court need not wait till the said evidence is tested on cross-examination and also that, at that stage, the Court is not required and or justified in appreciating the deposition/evidence of the prosecution witnesses on merit, which is required to be done during the trial.
20. Keeping in mind the aforesaid para-meter laid down for exercising the discretionary power by the trial Court under Section 319 Cr.P.C when the deposition of the P.W-9, who is the victim/informant herself is examined, what is noticed is that apart from the accused, the names of the petitioners have also been specifically taken by the victim/informant alleging them of assaulting her for non-fulfilment of their dowry demand of Rs.2 Lacs which statement is also supported/corroborated by the FIR lodged by the informant/victim. Accordingly, without appreciating the deposition/evidence of the P.W-9 on merits, which has been forbidden from doing so by the learned trial Court at the time of exercising the discretionary power under Section 319 of the Cr.P.C, in the considered view of this Court the deposition made by the P.W-9 makes it possible for the learned trial Court to take a view that from the evidence of the P.W-9 recorded, it appears that the petitioners have also committed an offence punishable under Section 498(A) of the IPC, for which the petitioners could be tried along with the accused in G.R. Case No.5139/2015.
21. Though, as held by the Hon'ble Supreme Court in Michael Machado(supra) that the Court while deciding whether to invoke the power under Section 319 of the Code, must address itself about the other constraints imposed by the first limb of sub-section (4), that proceedings Page No.# 19/20 in respect of newly added persons shall be commenced afresh and the witnesses re-examined and that the whole proceedings must be re- commenced from the beginning of the trial, summon the witnesses once again and examine them and cross-examine them in order to reach the stage where it had reached earlier and also that, if the witnesses already examined are quite a large in number the Court must seriously consider whether the objects sought to be achieved by such exercise is worth wasting the whole labour already undertaken, unless the Court is hopeful that there is reasonable prospect of the case as against the newly brought accused ending in conviction of the offence concerned; yet, when it is fitted against the object underlying the Section 319 of the Cr.P.C, namely, that the Court should proceed in order to ultimately find out the truth so that an innocent does not get punished, but at the same time, the guilty are brought to book under the law and that the Section 319 Cr.P.C springs out of the doctrine judex damnatur cum nocens absolvitur(Judge is condemned when guilty is acquitted) as laid down by the Hon'ble Supreme Court in Brijendra Singh(supra), the constraints imposed by the first limb of sub-section(4) as explained by the Hon'ble Supreme Court in Michael Machado (supra) appears to be relegated at the back seat, in the facts and circumstances of the present case.
22. For the reasons and discussions made above, I do not find any error in the impugned order dated 13.06.2018, passed by the learned Chief Judicial Magistrate, Dhubri in G.R. Case No.5139/2015 issuing summons to the petitioners under Section 319(4) of the Cr.P.C for trial of the petitioners along with the accused for an offence punishable under Sections 498(A)/34 of the IPC solely on the basis of the deposition made by the Page No.# 20/20 P.W-9/victim/informant.
22. The Criminal Revision petition, accordingly, fails. Interim order passed on 26.07.2018 and the subsequent extension of the interim order, if any, shall stand vacated.
JUDGE Comparing Assistant