Chattisgarh High Court
Pannalal Sharma vs State Of Chhattisgarh 4 Wpc/2100/2018 ... on 1 August, 2018
AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Criminal Appeal No.1166 of 2003
Judgment Reserved on : 2.5.2018
Judgment Delivered on : 1.8.2018
Pannalal Sharma, son of Late Shri Shankarlal Sharma, aged about 63 years,
Retired Jailer, R/o Kanchanganga Colony, Raipur, Chhattisgarh
---- Appellant
versus
State of Chhattisgarh through Police Station Dhamtari, District Raipur,
Chhattisgarh
--- Respondent
------------------------------------------------------------------------------------------------------
For Appellant : Shri P.P. Sahu and Shri R.K. Pali, Advocates For Respondent : Shri U.K.S. Chandel, Panel Lawyer
------------------------------------------------------------------------------------------------------
Hon'ble Shri Justice Arvind Singh Chandel C.A.V. JUDGMENT
1. This appeal is directed against the judgment dated 29.10.2003 passed by the 9th Additional Sessions Judge (FTC), Raipur in Sessions Trial No.177 of 1996 convicting and sentencing the Appellant as under:
Conviction Sentence Under Section 25(1B)(a) of Rigorous Imprisonment for 1 the Arms Act year and fine of Rs.500/- with default stipulation
2. Facts of the case, in brief, are that on the fateful day, the Appellant was posted as a Jailer in Sub-Jail, Dhamtari. In January-February of 1995, brother of the prosecutrix (PW22) was lodged in the said 2 jail relating to a case under Section 151 of the Code of Criminal Procedure. It is alleged that the prosecutrix (PW22) along with her husband went to the jail. Thereafter, she went to the house of the Jailer/Appellant. The Appellant called her again on the next day. Thereafter, he sent her husband out to bring some articles and thereafter he committed rape with the prosecutrix. She did not tell the incident to any person due to fear. It is further alleged that the Appellant used to call the prosecutrix at his house frequently. The Appellant and co-accused Mohan Pinjani, Chintamani Rao, Shyam Sunder, Ghevarchand, Shailendra, Ramanuj Sharma and Shailesh used to drink liquor together and they also make the prosecutrix drink liquor and thereafter they used to commit sexual intercourse with the prosecutrix. Later on, the prosecutrix told about the incident to her husband. She lodged First Information Report (Ex.P29). During investigation, 1 desi katta (country-made pistol) of 12 bore, 4 cartridges of 12 bore and other articles were seized from possessions of the Appellant vide Ex.P34. The seized katta and cartridges were examined by Head Constable Krishna Rao (PW21). His examination report is Ex.P28 in which he has opined that the katta was made of 12 bore and was in working condition. He has further opined that 3 cartridges were alive and 1 cartridge was misfired. Sanction for prosecution (Ex.P33) of the Appellant was issued by the Collector/District Magistrate, Raipur. Statements of witnesses were recorded under Section 161 of the Code of Criminal Procedure. On completion of the investigation, a charge-sheet was filed against the present Appellant as well as against co-accused Mohan Pinjani, Chintamani Rao, Shailendra, Shyam Sunder, Ghevarchand, Ramanuj Sharma and Shailesh for offences punishable under Sections 376(2)(g), 506B, 292 of the 3 Indian Penal Code and under Sections 25 and 27 of the Arms Act. Charges were framed against the present Appellant under Sections 376(2)(g), 506 Part II, 292 of the Indian Penal Code and under Sections 25(1B)(a) and 27 of the Arms Act, against co-accused Shailesh under Section 376(2)(g) of the Indian Penal Code, against co-accused Mohan Pinjani under Section 376(2)(g) of the Indian Penal Code, against co-accused Chintamani Rao under Section 376(2)(g) of the Indian Panel Code, against co-accused Shailendra under Section 376(2)(g) of the Indian Penal Code, against co- accused Shyam Sunder under Sections 376(2)(g) and 506 Part II of the Indian Penal Code, against co-accused Ghevarchand under Section 376(2)(g) of the Indian Penal Code and against co- accused Ramanuj Sharma under Section 376(2)(g) of the Indian Penal Code.
3. To rope in the accused persons, the prosecution examined as many as 29 witnesses. Statements of the accused persons were also recorded under Section 313 of the Code of Criminal Procedure in which they denied the circumstances appearing against them, pleaded innocence and false implication.
4. During trial, co-accused Ramanuj Sharma and Shailesh died. After trial, co-accused Mohan Pinjani, Chintamani Rao, Shailendra, Shyam Sunder and Ghevarchand have been acquitted of all the charges. The present Appellant has been convicted only under Section 25(1B)(a) of the Arms Act and has been acquitted of all the other charges framed against him. He has been sentenced as mentioned in first paragraph of this judgment. Hence, this appeal. 4
5. Learned Counsel appearing for the Appellant argued that statement of Pratap Singh (PW28), the witness of seizure of desi katta is not reliable. He has categorically stated that he did not remember that even the said seizure was made before him or not. How was this witness present at the time of alleged recovery is also a big question. The presence of other seizure witness Baldeo Singh (PW29), who was residing 5 Kms. away from the place of occurrence is also a big question. His statement is also totally unreliable and cannot be made basis for the conviction. He further argued that the sanction of the Collector for prosecution of the Appellant is not in accordance with law. Before granting sanction for prosecution, the Collector was not given full particulars. Therefore, it cannot be said that the Collector was apprised with the correct position and he applied his mind while granting the sanction for prosecution. Therefore, the conviction of the Appellant is not maintainable.
6. On the contrary, Learned Counsel appearing for the State supported the impugned judgment and submitted that both the seizure witnesses have supported the seizure of katta and cartridges. The sanction for prosecution of the Appellant is also in accordance with law. The Appellant has rightly been convicted and sentenced by the Trial Court.
7. I have heard Learned Counsel appearing for the parties and perused the record minutely.
8. Regarding seizure of the katta and cartridges, Inspector Bhim 5 Bahadur Singh (PW25) has stated that on 26.6.1995 at about 9:30 p.m., he had seized 1 desi katta (country-made pistol) in working condition and 4 live cartridges of 12 bore, 1 air pistol, ½ packet of chharra of air pistol and other articles vide Ex.P34. Pratap Singh (PW28) and Baldeo Singh (PW29) are the witnesses before whom the said seizure was made. Both have supported the case of the prosecution and have stated that the police had seized the desi katta, cartridges and other articles from the house of the Appellant in their presence vide Ex.P34. In paragraph 4 of his cross- examination, Pratap Singh (PW28) has stated that the cartridges were kept in a bag which was lying on the chhajja constructed in the room and the katta was kept in open condition. He has further stated that audio cassettes were lying on bed. But, other seizure witness Baldeo Singh (PW29), in paragraph 3 of his cross- examination, has stated that all the articles were recovered from an attachi kept over an almirah placed in the room. From the above, it is clear that there is contradiction in the statements of both the seizure witnesses. Whether the seized articles were kept over the chhajja or in an attachi kept over the almirah is not clear.
9. The seized katta and cartridges were examined by Head Constable Krishna Rao (PW21) on 18.7.1995. His report is Ex.P28. He has stated that the katta was in working condition and 3 cartridges were alive and 1 cartridge was misfired. The above katta and cartridges were seized on 26.6.1995 vide Ex.P34. There is no evidence on record as to where and in which condition the said seized articles were kept. The katta and cartridges were examined by Head Constable Krishna Rao (PW21) on 18.7.1995. His examination report (Ex.P28) also does not suggest that the 6 said katta and cartridges were placed for examination before him in a sealed condition.
10. Regarding the sanction for prosecution of the Appellant, the prosecution has examined Julfakar Haidri (PW24), a Clerk of the Collectorate, Raipur. He has only stated that vide Ex.P33, the Collector issued the order of sanction for prosecution of the Appellant, but during cross-examination, he has categorically admitted that he was unable to state that which documents were referred to and on what grounds the sanction for prosecution was granted. The sanction order (Ex.P33) reads as under:
"dk;kZy; dysDVj ,oa ftyk naMkf/kdkjh] jk;iqj vkns'k dzekad dA vfHk-fy-A95 jk;iqj] fnukad 14&7&95 iqfyl v/kh{kd] jk;iqj ds vijk/k dzekad 220@95 /kkjk 25] 27 vkElZ ,DV ds rgr vkjksih iUukyky firk 'kadjyky 'kekZ mez 56 lky mi tsy /kerjh ls 1 ns'kh dV~Vk 12 cksj dk 4 dkjrql pkyw gkyr esa tIr fd;k x;k gS A vkElZ ,DV dh /kkjk 3 dk mYya?ku ,d naMuh; vijk/k gS A vr% vkjksih iUukyky 'kekZ firk 'kadjyky 'kekZ dks 'kL= vf/kfu;e ds vUrxZr /kkjk 39 ds rgr U;k;ky; esa vfHk;ksftr djus dh vuqefr iznku dh tkrh gS A lgh%& ¼nsojkt fojnh½ ftyk naMkf/kdkjh] jk;iqj i`"Bkadu dzekad dAvfHk-fy-A95 jk;iqj fnukad 14&7&95 izfrfyfi%& iqfyl v/kh{kd] jk;iqj dks dzekad ,e-A12976A95 fnukad 13&7&95 ds lanHkZ esa MqIyhdsV Mk;jh lfgr izsf"kr gS A gLrk{kj ftyk naMkf/kdkjh] jk;iqj"
11. From a bare perusal of the sanction order (Ex.P33) also, it is not 7 clear that which documents were referred to and on what grounds the sanction for prosecution of the Appellant was accorded by the Collector. Hence, it is established that the Collector had not applied his mind before according the sanction for prosecution and it appears to have been granted by him in routine manner.
12. From the above, it is clear that though the seizure witnesses Pratap Singh (PW28) and Baldeo Singh (PW29) have supported the seizure, but there is contradiction in their statements. One has stated that the seized articles were kept over the chhajja, but the other has stated that the seized articles were kept in an attachi which was kept over an almirah placed in the room. Hence, the seizure is doubtful. Apart from that, the seized katta and cartridges were examined by Head Constable Krishna Rao (PW21) on 18.7.1995. There is no evidence on record as to where and in which condition the seized articles were kept after their seizure and before their examination. It is also not established that the seized articles were placed for examination in a sealed condition. The sanction for prosecution (Ex.P33) also does not reflect that there was an application of mind by the Collector before granting it and it appears to have been granted by him in routine manner. Therefore, the offence under Section 25(1B)(a) of the Arms Act against the present Appellant is not proved beyond reasonable doubt.
13. Consequently, the appeal is allowed. The impugned judgment of conviction and sentence is set aside. The Appellant is acquitted of the charge framed against him.
8
14. It is reported that the Appellant is on bail. His bail bonds shall continue for a further period of six months from today in terms of the provisions contained in Section 437A of the Code of Criminal Procedure.
15. Record of the Court below be sent back along with a copy of this judgment forthwith for information and necessary compliance.
Sd/-
(Arvind Singh Chandel) JUDGE Gopal