Himachal Pradesh High Court
Reserved On: 25.4.2025 vs State Of H.P on 15 May, 2025
2025:HHC:14072
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr. Revision No. 196 of 2012
Reserved on: 25.4.2025
Date of Decision: 15.5.2025
Mohan Singh alias Babu Ram ...Petitioner
Versus
State of H.P. ...Respondent
Coram
Hon'ble Mr Justice Rakesh Kainthla, Judge.
Whether approved for reporting?1 Yes.
For the Appellant : Mr Rajneesh Maniktala, Senior
Advocate, with M/s Dinkar
Bhaskar and Naresh Kumar
Verma, Advocates.
For the Respondent/State : Mr. Lokender Kutlehria,
Additional Advocate General.
Rakesh Kainthla, Judge
The present petition is directed against the judgment
dated 22.8.2012, passed by learned Sessions Judge, Kangra at
Dharamshala (learned Appellate Court), vide which the judgment
of conviction dated 31.12.2005 and order of sentence dated
17.1.2006, passed by learned Judicial Magistrate First Class, Court
No.2, Dehra, District Kangra, H.P. (learned Trial Court) were
1
Whether reporters of Local Papers may be allowed to see the judgment? Yes.
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upheld. (Parties shall hereinafter be referred to in the same manner
as they were arrayed before the learned Trial Court for convenience).
2. Briefly stated, the facts giving rise to the present
petition are that the police presented a challan against the
accused for the commission of offences punishable under
Sections 417, 420, 465, 468 and 471 of the Indian Penal Code
(IPC). It was asserted that the informant Jagjit Singh (PW8) filed
an application (Ex.PW8/A) before CBI, Dharamshala asserting
that his uncle Babu Ram (accused) was serving on the certificate
of some other person. Babu Ram had passed the matriculation
examination in the year 1959 in the third division from
Government High School Rakkar. He served in Khaddar Bhandar,
where he stole the certificate of Mohan Singh (PW5). Mohan
Singh had passed the matriculation examination in the second
division. He got the record of High School, Rakkar stolen. The
police registered the FIR (Ex.PW11/A) based on the complaint. SI
Purshotam (PW16) conducted the investigation. He recorded the
statements of witnesses as per their version. He obtained the
matriculation certificate of the accused (Ex.PW12/A), the
certificates of Mohan Singh (Ex.P2 and Ex.P3), the revenue
record (Ex.PW9/A and Ex.PW9/B), the certificate from the
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Panchayat Secretary (Ex.PW7/A), orders (Ex.PA and Ex.PB) from
DEO, Dharamshala, the report (Mark-P1) and certificates (Ex.P3
to Ex.P8). He recorded the statements of the remaining witnesses
as per their version. The challan was prepared and presented
before the Court after the completion of the investigation.
3. Learned Trial Court charged the accused with the
commission of offences punishable under Sections 416, 417, 420,
465 and 471 of IPC to which the accused pleaded not guilty and
claimed to be tried.
4. The prosecution examined sixteen witnesses to prove
its case. Ami Chand (PW1) is the brother of the accused. Amarjeet
(PW2) handed over the record of Mohan Singh. Leela Devi (PW3)
is the sister-in-law of the accused. Kulwant Singh (PW4)
produced a school leaving certificate. Mohan Singh (PW5) was
working in Khaddar Bhandar, whose matriculation certificate
was misplaced. Rakesh (PW6) produced the record. Naresh
Kumar (PW7) searched for the date of birth of Babu Ram but
could not trace it. Jagjit Singh (PW8) is the informant. Pritam
Chand (PW7-A) produced the record of Mohan Singh. Satinder
Kumar (PW9) produced Shajra Nasab. Narinder Kumar (PW10)
produced the certificate and the record from DEO Office. Satwant
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Singh (PW11) signed the FIR. Surinder Kumar (PW12) produced
the school leaving certificate of the accused. Nathu Ram (PW13)
prepared the challan. Ram Lal Shashtri (PW14) produced the
record from the school. Ramesh Bhardwaj (PW15) issued the
certificate regarding the date of birth of the accused. SI
Purshottam (PW16) conducted the investigation.
5. The accused in his statement recorded under Section
313 of Cr.P.C. denied the prosecution case in its entirety. He stated
that the name of his father was Relu Ram alias Shankar Ram. He
passed his matriculation examination from Government High
School, Gandhar. He admitted that he had worked with Mohan
Singh in Khaddar Bhandar. He stated that he underwent teacher
training at Solan in 1973 based on his educational certificates. He
passed the matriculation examination in 1973. The informant
and his family members are inimical with him. Litigation is
pending between the parties. A false case was made due to
enmity between the parties.
6. Statement of Rakesh Kumar (DW1) and Balwant Singh
(DW2) were recorded in defence.
7. Learned Trial Court held that the date of birth of
Mohan Singh was shown as 1.5.1944. He appeared in the
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matriculation examination in March 1963 and secured 432
marks. The date of birth of the accused was 12.12.1942. Therefore,
it was proved that Mohan Singh and the accused were two
different persons born on two different dates. The accused used
the certificate of Mohan Singh to secure his job. He cheated the
Government by falsely representing himself to be Mohan Singh.
However, there was no evidence of any forgery. Consequently,
the accused was held guilty of the commission of offences
punishable under Sections 416, 417 and 420 of IPC and was
sentenced as under-:-
Under Section 419 of IPC To pay a fine of ₹1,000/- and in
default of payment of the fine, to
undergo simple imprisonment for
three months.
Under Section 417 of IPC To pay a fine of ₹500/- and in
default of payment of the fine, to
undergo simple imprisonment for
one month.
Under Section 420 of IPC To undergo simple imprisonment
for one year and to pay a fine of
₹1,000/- and in default of payment
of the fine, to undergo simple
imprisonment for three months.
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8. Being aggrieved from the judgment and order passed
by the learned Trial Court, the accused filed an appeal which was
decided by learned Sessions Judge, Kangra at Dharamshala
(learned Appellate Court). Learned Appellate Court concurred
with the findings recorded by the learned Trial Court that the
accused had used the matriculation certificate of Mohan Singh to
procure the job. A departmental inquiry was also conducted
against him and he was found guilty. Therefore, the judgment
and order passed by the learned Trial Court were upheld and the
appeal preferred by the accused was dismissed.
9. Being aggrieved from the judgment and order passed
by learned Courts below, the accused has filed the present appeal
asserting that the learned Courts below had not appreciated
material on record in proper perspective. There was a land
dispute between the informant and the accused. The informant
and his relatives deposed against the petitioner/accused due to
the enmity. Mohan Singh did not support the prosecution case
that the accused had stolen his certificate. The Investigating
Officer admitted that character verification of the candidate is
conducted at the time of entry into the Government service. The
prosecution did not place on record the character verification
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report. The prosecution did not prove the certificates submitted
by the petitioner during his employment and the very basis of the
prosecution that the accused had procured the employment by
producing the certificates of Mohan Singh was not proved. It was
proved on record that the name of the petitioner was recorded as
Mohan Singh son of Relu Ram which falsifies the prosecution
version that Mohan Singh and Babu Ram are two different
persons. The affidavit (Ex.PW9/B/Mark-X) was not considered
by the learned Courts below. The prosecution relied upon the
photocopies of the documents without proving the original. The
photocopies were not admissible in evidence. The School Leaving
Certificate of Mohan Singh was proved as per law. The
Investigating Officer admitted that Relu Ram had executed an
affidavit before Tehsildar disclosing his name as Relu Ram alias
Shankar. The name of the petitioner was recorded as Babu Ram
alias Mohan Singh in the Naksha Alaf prepared during the
partition proceedings. These facts falsified the prosecution case
that Mohan Singh and Babu Ram are two different persons. The
accused was not granted the benefit of the Probation of Offenders
Act, therefore, it was prayed that the present petition be allowed
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and the judgments and order passed by the learned Trial Court be
set aside.
10. I have heard Mr. Rajneesh Maniktala, learned Senior
Counsel, assisted by M/s Dinkar Bhaskar and Naresh Kumar
Verma, learned counsel for the petitioner and Mr. Lokender
Kutlehria, learned Additional Advocate General, for the
respondent-State.
11. Mr. Rajneesh Maniktala, learned Senior Counsel for
the petitioner/accused submitted that the prosecution did not
produce the record of the employment of the accused to establish
the prosecution case that he had produced the certificates of
Mohan Singh. The record of character verification was also not
produced to show that the accused had used the certificate of
Mohan Singh. The original record was not produced and the
prosecution relied upon the photocopies. No reason to withhold
the original record was given. Reliance could not have been
placed upon the photocopies. The benefit of the Probation of
Offenders Act was not granted to the accused. Therefore, he
prayed that the present petition be allowed and the judgments
and order passed by learned Courts below be set aside. He relied
upon the judgment of Taomaso Bruno Vs. State of U.P. (2015) 7 SCC
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178, Ravinder Singh Gorkhi Vs. State of U.P. (2006) 5 SCC 584,
Yashoda Vs. K. Shobha Rani (2007) 5 SCC 730, H. Siddiqui Vs. A.
Ramalingam (2011) 4 SCC 240 and N.M. Parthasarathy Vs. State by
SPE (1992) 2 SCC 198 in support of his submission.
12. Mr Lokender Kutlehria, learned Additional Advocate
General, for the respondent-State submitted that no objection
was raised at the time of exhibition of the photocopies and the
objections that original documents were not produced cannot be
taken for the first time during the revision. It was duly proved on
record that the petitioner/accused had submitted the certificates
of Mohan Singh and secured the jobs based on these certificates.
The plea taken by him that he was known as Babu Ram alias
Mohan Singh was not supported by the relevant record. There
was a difference in the dates of birth of the petitioner and Mohan
Singh and the learned Courts below had rightly held that Mohan
Singh and Babu Ram were two different persons. The petitioner
impersonated Mohan Singh and secured the job. Hence he was
rightly held guilty by the learned Trial Court and the conviction
and sentence were rightly affirmed by the learned Appellate
Court. The petitioner had committed the offence after due
deliberation. He secured public employment by impersonation.
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Such an offence is serious and a deterrent sentence has to be
imposed. The benefit of the Probation of Offenders Act cannot be
granted in such offences. Therefore, he prayed that the present
petition be dismissed.
13. I have given considerable thought to the submissions
made at the bar and have gone through the records carefully.
14. It was laid down by the Hon'ble Supreme Court in
Malkeet Singh Gill v. State of Chhattisgarh, (2022) 8 SCC 204:
(2022) 3 SCC (Cri) 348: 2022 SCC OnLine SC 786 that the revisional
court can only rectify the patent defect, errors of jurisdiction or
the law. The revisional Court cannot dwell at length upon the
facts and evidence to reverse those findings. It was observed on
page 207: -
"10. Before adverting to the merits of the contentions, at
the outset, it is apt to mention that there are concurrent
findings of conviction arrived at by two courts after a
detailed appreciation of the material and evidence brought
on record. The High Court in criminal revision against
conviction is not supposed to exercise the jurisdiction like
the appellate court, and the scope of interference in
revision is extremely narrow. Section 397 of the Criminal
Procedure Code (in short "CrPC") vests jurisdiction to
satisfy itself or himself as to the correctness, legality or
propriety of any finding, sentence or order, recorded or
passed, and as to the regularity of any proceedings of such
inferior court. The object of the provision is to set right a
patent defect or an error of jurisdiction or law. There has
to be a well-founded error which is to be determined on
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the merits of individual cases. It is also well settled that
while considering the same, the Revisional Court does not
dwell at length upon the facts and evidence of the case to
reverse those findings.
15. This position was reiterated in State of Gujarat v.
Dilipsinh Kishorsinh Rao, 2023 SCC OnLine SC 1294, wherein it was
observed:
"13. The power and jurisdiction of the Higher Court under
Section 397 Cr. P.C., which vests the court with the power
to call for and examine records of an inferior court, is for
the purposes of satisfying itself as to the legality and
regularity of any proceeding or order made in a case. The
object of this provision is to set right a patent defect or an
error of jurisdiction or law or the perversity which has
crept into such proceedings. It would be apposite to refer
to the judgment of this court in Amit Kapoor v. Ramesh
Chandra, (2012) 9 SCC 460, where the scope of Section 397
has been considered and succinctly explained as under:
"12. Section 397 of the Code vests the court with the
power to call for and examine the records of an
inferior court for the purposes of satisfying itself as to
the legality and regularity of any proceedings or order
made in a case. The object of this provision is to set
right a patent defect or an error of jurisdiction or law.
There has to be a well-founded error, and it may not
be appropriate for the court to scrutinise the orders,
which, upon the face of it, bear a token of careful
consideration and appear to be in accordance with the
law. If one looks into the various judgments of this
Court, it emerges that the revisional jurisdiction can
be invoked where the decisions under challenge are
grossly erroneous, there is no compliance with the
provisions of law, the finding recorded is based on no
evidence, material evidence is ignored or judicial
discretion is exercised arbitrarily or perversely. These
are not exhaustive classes but are merely indicative.
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Each case would have to be determined on its own
merits.
13. Another well-accepted norm is that the revisional
jurisdiction of the higher court is a very limited one
and cannot be exercised in a routine manner. One of
the inbuilt restrictions is that it should not be against
an interim or interlocutory order. The Court has to
keep in mind that the exercise of revisional
jurisdiction itself should not lead to injustice ex facie.
Where the Court is dealing with the question as to
whether the charge has been framed properly and in
accordance with law in a given case, it may be
reluctant to interfere in the exercise of its revisional
jurisdiction unless the case substantially falls within
the categories aforestated. Even framing of charge is a
much-advanced stage in the proceedings under
the CrPC."
16. It was held in Kishan Rao v. Shankargouda, (2018) 8
SCC 165: (2018) 3 SCC (Cri) 544: (2018) 4 SCC (Civ) 37: 2018 SCC
OnLine SC 651 that it is impermissible for the High Court to
reappreciate the evidence and come to its conclusions in the
absence of any perversity. It was observed on page 169:
"12. This Court has time and again examined the scope of
Sections 397/401 CrPC and the ground for exercising the
revisional jurisdiction by the High Court. In State of
Kerala v. Puttumana Illath Jathavedan Namboodiri [State of
Kerala v. Puttumana Illath Jathavedan Namboodiri, (1999) 2
SCC 452: 1999 SCC (Cri) 275], while considering the scope of
the revisional jurisdiction of the High Court, this Court has
laid down the following: (SCC pp. 454-55, para 5)
"5. ... In its revisional jurisdiction, the High Court can
call for and examine the record of any proceedings for
the purpose of satisfying itself as to the correctness,
legality or propriety of any finding, sentence or order.
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In other words, the jurisdiction is one of supervisory
jurisdiction exercised by the High Court for correcting a
miscarriage of justice. But the said revisional power
cannot be equated with the power of an appellate court,
nor can it be treated even as a second appellate
jurisdiction. Ordinarily, therefore, it would not be
appropriate for the High Court to reappreciate the
evidence and come to its own conclusion on the same
when the evidence has already been appreciated by the
Magistrate as well as the Sessions Judge in appeal
unless any glaring feature is brought to the notice of
the High Court which would otherwise tantamount to a
gross miscarriage of justice. On scrutinising the
impugned judgment of the High Court from the
aforesaid standpoint, we have no hesitation in coming
to the conclusion that the High Court exceeded its
jurisdiction in interfering with the conviction of the
respondent by reappreciating the oral evidence. ..."
13. Another judgment which has also been referred to and
relied on by the High Court is the judgment of this Court
in Sanjaysinh Ramrao Chavan v. Dattatray Gulabrao
Phalke [Sanjaysinh Ramrao Chavan v. Dattatray Gulabrao
Phalke, (2015) 3 SCC 123: (2015) 2 SCC (Cri) 19]. This Court
held that the High Court, in the exercise of revisional
jurisdiction, shall not interfere with the order of the
Magistrate unless it is perverse or wholly unreasonable or
there is non-consideration of any relevant material, the
order cannot be set aside merely on the ground that
another view is possible. The following has been laid down
in para 14: (SCC p. 135)
"14. ... Unless the order passed by the Magistrate is
perverse or the view taken by the court is wholly
unreasonable or there is non-consideration of any
relevant material or there is palpable misreading of
records, the Revisional Court is not justified in setting
aside the order, merely because another view is
possible. The Revisional Court is not meant to act as an
appellate court. The whole purpose of the revisional
jurisdiction is to preserve the power in the court to do
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justice in accordance with the principles of criminal
jurisprudence. The revisional power of the court under
Sections 397 to 401 CrPC is not to be equated with that
of an appeal. Unless the finding of the court, whose
decision is sought to be revised, is shown to be perverse
or untenable in law or is grossly erroneous or glaringly
unreasonable or where the decision is based on no
material or where the material facts are wholly ignored
or where the judicial discretion is exercised arbitrarily
or capriciously, the courts may not interfere with the
decision in exercise of their revisional jurisdiction."
14. In the above case, also conviction of the accused was
recorded, and the High Court set aside [Dattatray Gulabrao
Phalke v. Sanjaysinh Ramrao Chavan, 2013 SCC OnLine Bom
1753] the order of conviction by substituting its own view.
This Court set aside the High Court's order holding that
the High Court exceeded its jurisdiction in substituting its
views, and that too without any legal basis.
17. The present revision is decided as per the parameters
laid down by the Hon'ble Supreme Court.
18. It was submitted that the prosecution relied upon the
photocopies of the documents and these are not admissible
without filing an application for secondary evidence. This
submission is not acceptable. It was laid down by the Hon'ble
Supreme Court in R.V.E. Venkatachala Gounder v. Arulmigu
Viswesaraswami & V.P. Temple, (2003) 8 SCC 752 that an
objection to the admissibility of the evidence should be taken
when it is tendered and not subsequently. When secondary
evidence is being led and no objection is raised, the same is
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deemed to be waived and cannot be taken during the appeal. It
was observed:-
20. The learned counsel for the defendant-respondent has
relied on Roman Catholic Mission v. State of Madras [AIR
1966 SC 1457] in support of his submission that a
document not admissible in evidence, though brought on
record, has to be excluded from consideration. We do not
have any dispute with the proposition of law so laid down
in the abovesaid case. However, the present one is a case
which calls for the correct position of law being made
precise. Ordinarily, an objection to the admissibility of
evidence should be taken when it is tendered and not
subsequently. The objections as to the admissibility of
documents in evidence may be classified into two classes:
(i) an objection that the document which is sought to be
proved is itself inadmissible in evidence; and (ii) where the
objection does not dispute the admissibility of the
document in evidence but is directed towards the mode of
proof alleging the same to be irregular or insufficient. In
the first case, merely because a document has been
marked as "an exhibit", an objection as to its admissibility
is not excluded and is available to be raised even at a later
stage or even in appeal or revision. In the latter case, the
objection should be taken when the evidence is tendered
and once the document has been admitted in evidence and
marked as an exhibit, the objection that it should not have
been admitted in evidence or that the mode adopted for
proving the document is irregular cannot be allowed to be
raised at any stage subsequent to the marking of the
document as an exhibit. The latter proposition is a rule of
fair play. The crucial test is whether an objection if taken
at the appropriate point of time, would have enabled the
party tendering the evidence to cure the defect and resort
to such mode of proof as would be regular. The omission
to object becomes fatal because by his failure the party
entitled to object allows the party tendering the evidence
to act on an assumption that the opposite party is not
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serious about the mode of proof. On the other hand, a
prompt objection does not prejudice the party tendering
the evidence, for two reasons: firstly, it enables the court
to apply its mind and pronounce its decision on the
question of admissibility then and there; and secondly, in
the event of finding of the court on the mode of proof
sought to be adopted going against the party tendering the
evidence, the opportunity of seeking indulgence of the
court for permitting a regular mode or method of proof
and thereby removing the objection raised by the opposite
party, is available to the party leading the evidence. Such
practice and procedure is fair to both the parties. Out of
the two types of objections, referred to hereinabove, in the
latter case, failure to raise a prompt and timely objection
amounts to a waiver of the necessity for insisting on
formal proof of a document, the document itself which is
sought to be proved being admissible in evidence. In the
first case, acquiescence would be no bar to raising the
objection in a superior court.
21. The Privy Council in Padman v. Hanwanta [AIR 1915 PC
111: 19 CWN 929] did not permit the appellant to take
objection to the admissibility of a registered copy of a Will
in appeal for the first time. It was held that this objection
should have been taken in the trial court. It was observed:
(AIR p. 112)
"The defendants have now appealed to His Majesty-
in-Council, and the case has been argued on their
behalf in great detail. It was urged in the course of
the argument that a registered copy of the Will of
1898 was admitted in evidence without sufficient
foundation being laid for its admission. No
objection, however, appears to have been taken in
the first court against the copy obtained from the
Registrar's office being put in evidence. Had such an
objection been made at the time, the District Judge,
who tried the case in the first instance, would
probably have seen that the deficiency was supplied.
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Their Lordships think that there is no substance in
the present contention."
22. Similar is the view expressed by this Court in P.C.
Purushothama Reddiar v. S. Perumal [(1972) 1 SCC 9 : (1972)
2 SCR 646]. In this case, the police reports were admitted
in evidence without any objection and the objection was
sought to be taken in appeal regarding the admissibility of
the reports. Rejecting the contention it was observed: (SCC
p. 15, para 19)
"19. Before leaving this case it is necessary to refer
to one of the contentions taken by Mr Ramamurthi,
learned counsel for the respondent. He contended
that the police reports referred to earlier are
inadmissible in evidence as the Head Constables
who covered those meetings have not been
examined in the case. Those reports were marked
without any objection. Hence it is not open to the
respondent now to object to their admissibility --
see Bhagat Ram v. Khetu Ram [AIR 1929 PC 110] ."
19. This judgment was followed in Dayamathi Bai v. K.M.
Shaffi, (2004) 7 SCC 107, wherein it was observed:-
"13. We do not find merit in this civil appeal. In the
present case, the objection was not that the certified copy
of Ext. P-1 is in itself inadmissible but the mode of proof
was irregular and insufficient. The objection as to the
mode of proof falls within procedural law. Therefore, such
objections could be waived. They have to be taken before
the document is marked as an exhibit and admitted to the
record (see Order 13 Rule 3 of the Code of Civil Procedure).
This aspect has been brought out succinctly in the
judgment of this Court in R.V.E. Venkatachala
Gounder v. Arulmigu Viswesaraswami & V.P. Temple [(2003)
8 SCC 752] to which one of us, Bhan, J., was a party vide
para 20 : (SCC p. 764)
"20. The learned counsel for the defendant-
respondent has relied on Roman Catholic
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Mission v. State of Madras [AIR 1966 SC 1457] in
support of his submission that a document not
admissible in evidence, though brought on record,
has to be excluded from consideration. We do not
have any dispute with the proposition of law so laid
down in the abovesaid case. However, the present
one is a case which calls for the correct position of
law being made precise. Ordinarily, an objection to
the admissibility of evidence should be taken when
it is tendered and not subsequently. The objections
as to the admissibility of documents in evidence
may be classified into two classes : (i) an objection
that the document which is sought to be proved
is itself inadmissible in evidence; and (ii) where the
objection does not dispute the admissibility of the
document in evidence but is directed towards
the mode of proof alleging the same to be irregular or
insufficient. In the first case, merely because a
document has been marked as 'an exhibit', an
objection as to its admissibility is not excluded and
is available to be raised even at a later stage or even
in appeal or revision. In the latter case, the objection
should be taken when the evidence is tendered and
once the document has been admitted in evidence
and marked as an exhibit, the objection that it
should not have been admitted in evidence or that
the mode adopted for proving the document is
irregular cannot be allowed to be raised at any stage
subsequent to the marking of the document as an
exhibit. The latter proposition is a rule of fair play.
The crucial test is whether an objection if taken at
the appropriate point of time, would have enabled
the party tendering the evidence to cure the defect
and resort to such mode of proof as would be
regular. The omission to object becomes fatal
because by his failure the party entitled to object
allows the party tendering the evidence to act on an
assumption that the opposite party is not serious
about the mode of proof. On the other hand, a
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prompt objection does not prejudice the party
tendering the evidence, for two reasons: firstly, it
enables the court to apply its mind and pronounce
its decision on the question of admissibility then
and there; and secondly, in the event of finding of
the court on the mode of proof sought to be adopted
going against the party tendering the evidence, the
opportunity of seeking indulgence of the court for
permitting a regular mode or method of proof and
thereby removing the objection raised by the
opposite party, is available to the party leading the
evidence. Such practice and procedure is fair to both
the parties. Out of the two types of objections,
referred to hereinabove, in the latter case, failure to
raise a prompt and timely objection amounts to a
waiver of the necessity for insisting on formal proof
of a document, the document itself which is sought
to be proved being admissible in evidence. In the
first case, acquiescence would be no bar to raising
the objection in a superior court."
(emphasis in original)
14. To the same effect is the judgment of the Privy Council
in the case of Gopal Das v. Thakurji [AIR 1943 PC 83: 47 CWN
607] in which it has been held that when the objection to
the mode of proof is not taken, the party cannot lie by
until the case comes before a court of appeal and then
complain for the first time of the mode of proof. When the
objection to be taken is not that the document is in itself
inadmissible but that the mode of proof was irregular, it is
essential that the objection should be taken at the trial
before the document is marked as an exhibit and admitted
to the record. Similarly, in Sarkar on Evidence, 15th Edn., p.
1084, it has been stated that where copies of the
documents are admitted without objection in the trial
court, no objection to their admissibility can be taken
afterwards in the court of appeal. When a party gives in
evidence a certified copy, without proving the
circumstances entitling him to give secondary evidence,
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the objection must be taken at the time of admission and
such objection will not be allowed at a later stage.
15. In the present case, when the plaintiff submitted a
certified copy of the sale deed (Ext. P-1) in evidence and
when the sale deed was taken on record and marked as an
exhibit, the appellant did not raise any objection. Even
execution of Ext. P-2 was not challenged. In the
circumstances, it was not open to the appellant to object to
the mode of proof before the lower appellate court. If the
objection had been taken at the trial stage, the plaintiff
could have met it by calling for the original sale deed
which was on record in collateral proceedings. But as there
was no objection from the appellant, the sale deed dated
14-11-1944 was marked as Ext. P-1 and it was admitted to
the record without objection."
20. A similar view was taken in Lachhmi Narain Singh v.
Sarjug Singh, (2022) 13 SCC 746, wherein it was observed:-
"21. In such a scenario, where no protest was registered by
the probate applicant against the production of a certified
copy of the cancellation deed, he cannot later be allowed to
take up the plea of non-production of the original
cancellation deed in the course of the appellate
proceeding. As already noted, the main contention of
probate applicants was that the mode of proof of
cancellation deed was inadequate. However, such was not
the stand of the probate applicants before the trial court.
The objection as to the admissibility of a registered
document must be raised at the earliest stage before the
trial court and the objection could not have been taken in
appeal, for the first time. On this, we may draw support
from observations made by Ameer Ali, J.
in Padman v. Hanwanta [Padman v. Hanwanta, 1915 SCC OnLine PC 21] wherein the following was set out by the Privy Council : (SCC OnLine PC) "The defendants have now appealed to His Majesty- in-Council, and the case has been argued on their 21 2025:HHC:14072 behalf in great detail. It was urged in the course of the argument that a registered copy of the will of 1898 was admitted in evidence without sufficient foundation being laid for its admission. No objection, however, appears to have been taken in the first court against the copy obtained from the Registrar's office being put in evidence. Had such an objection been made at the time, the District Judge, who tried the case in the first instance, would probably have seen that the deficiency was supplied. Their Lordships think that there is no substance in the present contention."
22. A similar view was taken by George Rankin, J. in the decision of Privy Council in Gopal Das v. Sri Thakurji [Gopal Das v. Sri Thakurji, 1943 SCC OnLine PC 2] where it was held that objection as to the mode of proof must be taken when the document is tendered and before it is marked as an exhibit. It cannot be taken in appeal. The objection as to the mode of proof should be taken before a document is admitted and marked as an exhibit. In the present case, the probate applicant never raised any objection in regard to the mode of proof of cancellation deed before the trial court, as is evident from a perusal of records and this must be held against him.
23. In support of our above conclusion, we may usefully refer to the ratio in R.V.E. Venkatachala Gounder v. Arulmigu Viswesaraswami & V.P. Temple [R.V.E. Venkatachala Gounder v. Arulmigu Viswesaraswami & V.P. Temple, (2003) 8 SCC 752] where Ashok Bhan, J. while dealing with the aspect of disallowing objection as to mode of proof at appellate stage as a rule of fair play to avoid prejudice to the other side, said as follows : (SCC p. 764, para 20) "20. ... In the latter case, the objection should be taken when the evidence is tendered and once the document has been admitted in evidence and marked as an exhibit, the objection that it should not have been admitted in evidence or that the mode adopted for proving the document is irregular 22 2025:HHC:14072 cannot be allowed to be raised at any stage subsequent to the marking of the document as an exhibit. The latter proposition is a rule of fair play. The crucial test is whether an objection if taken at the appropriate point of time, would have enabled the party tendering the evidence to cure the defect and resort to such mode of proof as would be regular. The omission to object becomes fatal because by his failure the party entitled to object allows the party tendering the evidence to act on an assumption that the opposite party is not serious about the mode of proof. On the other hand, a prompt objection does not prejudice the party tendering the evidence, for two reasons: firstly, it enables the court to apply its mind and pronounce its decision on the question of admissibility then and there; and secondly, in the event of finding of the court on the mode of proof sought to be adopted going against the party tendering the evidence, the opportunity of seeking indulgence of the court for permitting a regular mode or method of proof and thereby removing the objection raised by the opposite party, is available to the party leading the evidence. Such practice and procedure is fair to both the parties. Out of the two types of objections, referred to hereinabove, in the latter case, failure to raise a prompt and timely objection amounts to a waiver of the necessity for insisting on formal proof of a document, the document itself which is sought to be proved being admissible in evidence."
24. This Court in the opinion written by S.H. Kapadia, J. in Dayamathi Bai v. K.M. Shaffi [Dayamathi Bai v. K.M. Shaffi, (2004) 7 SCC 107] has similarly held that objection as to the mode of proof falls within procedural law. Therefore, such objections could be waived. Moreover, the objection is to be taken before the document is marked as an exhibit and admitted in Court.
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25. In view of the foregoing discussion, it is clear that a plea regarding the mode of proof cannot be permitted to be taken at the appellate stage for the first time, if not raised before the trial court at the appropriate stage. This is to avoid prejudice to the party who produced the certified copy of an original document without protest by the other side. If such an objection was raised before the trial court, then the party concerned could have cured the mode of proof by summoning the original copy of the document. But such an opportunity may not be available or possible at a later stage. Therefore, allowing such an objection to be raised during the appellate stage would put the party (who placed a certified copy on record instead of an original copy) in jeopardy and would seriously prejudice the interests of that party. It will also be inconsistent with the rule of fair play as propounded by Ashok Bhan, J. in R.V.E. Venkatachala [R.V.E. Venkatachala Gounder v. Arulmigu Viswesaraswami & V.P. Temple, (2003) 8 SCC 752].
21. Heavy reliance was placed upon the judgment of Taomaso Bruno (supra), however, in the cited cases, the evidence was withheld. In the present case, the evidence has not been withheld but the original has not been produced. Therefore, this judgment will not help the petitioner/accused. In Yashoda (supra) the Court had refused to accept the secondary evidence and this was held to be proper. In the present case, the Court had admitted the secondary evidence without any objection and this judgment will not help the petitioner in H. Siddiqui (supra) the learned Trial Court admitted the photocopy because the signatures were not disputed and it was held to be improper.
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22. In the present case, the documents were proved by Kulwant. No objection was raised when Ex.P2 was put on the documents. Similarly, Mohan Singh (PW5) proved the character certificate (Ex.P1), matriculation certificate (Ex.P2) and Prabhakar Certificate (Ex.P3). No objection was raised regarding their exhibition. Roshan Lal (PW6) proved the photocopies (Ex.PW6/A to Ex.PW6/D) and brought the original to the Court. Again no objection was raised to their exhibition. The objection was raised to Mark-P1 to Mark-P8 during the examination of Narinder Kumar (PW10) but no objection was raised to Ex.PA and Ex.PB. Surinder (PW12) proved the matriculation certificate (Ex.PW12/A) and the endorsement (Ex.PW12/B). No objection was raised to their exhibition. Ram Lal Shastri (PW14) proved the certificates (PW2 and Ex.PW2/4-1), which were not objected to. Ramesh Bhardwaj (PW15) proved the date of birth record (Ex.PW15/A). No objection was raised to it.
23. Therefore, it is apparent that when the witness proved the secondary evidence of the documents, no objection was raised that the secondary evidence could not be led in the absence of the original. The documents were permitted to be exhibited. Had the objection been raised, the prosecution could 25 2025:HHC:14072 have summoned the original record and by not objecting, the prosecution was led to believe that there is no infirmity in the document's exhibition. The exhibition was related to the mode of proof and not the admissibility, hence, the same is deemed to have been waived and cannot be raised in the present proceedings. Therefore, the submission that the prosecution could not have relied upon the photographs and learned Courts below erred in reading those documents and passing their decision thereon cannot be accepted.
24. Balwant Singh (DW2), the brother of the accused, admitted in his cross-examination that the date of birth of the petitioner/accused is 12.12.1942. His sister Kalawati was born in 1944. No twins were born to his parents in 1944 and only Kalawati was born. He was put forward as a witness of the truth by the accused. Therefore, his testimony that the accused was born on 12.12.1942 has to be accepted as correct against the accused. The school leaving certificate (Ex.PW12/A) shows that the date of birth of Babu Ram son of Relu Ram was 12.12.1942 and he had studied in Government School, Rakkar till 31.3.1959. The school leaving certificate of Mohan Singh (Ex. PZ) show that Mohan Singh son of Shankaru Ram was born on 1.5.1944 and 26 2025:HHC:14072 studied at Government High School Gandhar till 1963. He appeared in the matriculation examination against Roll No. 171855 and obtained 432 marks. Since the date of birth of Babu Ram and Mohan Singh were recorded differently in these two documents, therefore, these documents clearly prove that Mohan Singh and Babu Ram are two different persons. The statement of Balwant Singh (DW2) clearly shows that Mohan Singh described in (Ex. PZ) cannot be Babu Ram because Babu Ram was born on 12.12.1942, whereas Mohan Singh was born on 1.5.1944.
25. It was submitted that these documents were not properly proved because the original register from which these documents were prepared was not produced before the Court. Reliance was placed upon the statement of Kulwant Singh (PW4), who admitted in his cross-examination that he had not brought the original register to the Court. Similarly, reliance was placed upon the statement of Surinder Kumar (PW12) who stated that the certificate (Ex.PW12/A) was prepared based on the school record. This submission is not acceptable. The original record was maintained by a public official in discharge of his official duties and secondary evidence of the record is permissible. No objection was raised when the documents were being admitted, 27 2025:HHC:14072 therefore, the submission that the documents could not have been admitted without the original is not permissible.
26. A heavy reliance was placed upon Ravinder Singh (supra), however, in the cited cases, the Hon'ble Supreme Court held that there was no evidence whether any register was maintained in the school at all. In the present case, the witnesses categorically deposed about the maintenance of the register. Therefore, the cited judgment does not apply to the present case.
27. It was submitted that the original record from the office was not proved to show that the accused had submitted the documents of Mohan Singh in the office and secured the job based on the documents. This submission is also not correct. Pritam Chand (PW7-A) stated that he conducted the inquiry regarding the allegations levelled against the petitioner/accused Babu Ram. He concluded after the inquiry that Babu Ram and Mohan Singh were two different persons and he had secured the job based on the false certificate. It was nowhere suggested to him in the cross-examination that the accused had not represented himself to be Mohan Singh. The accused also did not claim in his statement recorded under Section 313 of Cr.P.C. that he represented himself as Babu Ram, rather his case is that he 28 2025:HHC:14072 passed matriculation from Government High School Gandhar. He is known as Mohan Singh. The name of his father is Relu Ram alias Shankar. He even signed the statement under Section 313 of Cr.P.C. as Mohan Singh. His brother Balwant Singh (DW2) stated that the name of the accused is also Mohan Singh, therefore, the accused never disputed that he claimed himself to be Mohan Singh and failure to produce the record from the Education Department is not material. As per the defence of the accused, his name is Mohan Singh and therefore, the prosecution case that the accused represented himself to be Mohan Singh was never disputed and the plea that there is no evidence that the accused represented himself to be Mohan Singh is not acceptable. Moreover, the order (Ex.PB1) shows that an inquiry was conducted about the conduct of Mohan Singh Rana and his services were terminated. Hence, it was duly proved that Mohan Singh served in the department and his services were terminated.
28. A heavy reliance was placed upon the affidavit (Ex.DW1/A) executed by Amin Chand son of Relu Ram alias Shankar to submit that Ami Chand had also described himself as son of Relu Ram alias Shankar. This document will not help the petitioner. The words "alias Shankar" have been added 29 2025:HHC:14072 subsequently by putting a stroke. These words were not signed by the executant or Executive Magistrate who attested the affidavit. Therefore, it is not known whether these words existed in the affidavit before its execution or were added subsequently. Rakesh Kumar (DW1) who proved this document stated that he had not produced the carbon copies because they were destroyed. Therefore, there is no evidence to verify whether the words were added subsequently or they existed at the time of the execution. Hence, this document cannot be used to discard the prosecution case.
29. Reliance was also placed upon the affidavit (Mark-X), however, this document was not exhibited. The thumb impression of Relu Ram was not identified. Hence, this document cannot be used to hold that Relu Ram was also known as Shankar.
30. The other evidence on record shows that Babu Ram is the son of Relu Ram and Babu Ram was not described as Babu Ram alias Mohan Singh and Relu Ram was never described as Relu Ram alias Shankar. The copy of Misal Hakiyat (Ex.PW9/A) mentions the names of Babu Ram alias Mohan Singh and Relu Ram son of Lehnu. There is a presumption of correctness regarding the entries made in Misal Hakiyat. It was laid down in 30 2025:HHC:14072 Gurmel Singh v. Prem Kaur, 1970 PLJ 173 that the entry appearing in Section 44 of the Punjab Land Revenue Act covers the relationship of the parties inter se. It was observed:-
"6. The word "entry" as appearing in section 44 is not limited to the fact of devolution of a right, interest or liability only, but also covers in its ambit the other facts mentioned in the record-of-rights which will include the relationship of parties as stated in such records. The presumption about the devolution or transfer of an interest in land will be meaningless without reference to the parties in whose favour such devolution of the transfer has taken place. I am, therefore, of the view that it must be presumed under section 44 that a person shown in the record of rights as having a particular relationship with another person interested in the estate does possess that relationship unless the contrary is proved. The Courts below committed no illegality in raising the presumption that the plaintiffs were daughters of Uttami as shown in the revenue records and it was for the defendants to rebut that presumption which they failed to do."
31. Therefore, this document proves that Babu Ram was son of Relu Ram and it disproves that Relu Ram was known as Shankar. The pedigree table (Ex.PW9/B) shows that Relu Ram is the son of Lehnu Ram. He has four sons, Ami Chand, Babu Ram, Balwant Singh and Bhim Singh. This document also shows that Relu Ram was only known as Relu Ram and not Relu Ram alias Shankar and Babu Ram was not known as Babu Ram alias Mohan Singh.
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32. Birth certificate (Ex.PW7/A) shows that Babu Ram is described as the son of Relu Ram. Therefore, there is sufficient material on record to disprove the plea taken by the accused that Babu Ram was known as Mohan Singh and Relu Ram was known as Shankar Ram.
33. It was submitted that the verification record of the accused was not produced. However, this will not make any difference. The Court has to see the evidence placed before it and is not bound by any verification made by a third person. Therefore, the verification record, even if produced, would not have made any difference.
34. Learned Courts below had also relied upon oral testimonies to hold that the accused was known as Babu Ram and not Mohan Singh. Amin Chand (PW1) stated that the name of his father is Relu Ram. He is the eldest son. Babu Ram was serving in Khaddar Bhandar and did some wrong acts and his services were terminated. Babu Ram served in the Education Department and his services were terminated. The accused had studied at Government High School, Rakkar. He was serving in the department as Mohan Singh son of Shankar Ram. Similarly, Leela Devi (PW3) stated that she is the sister-in-law of the accused. 32
2025:HHC:14072 The accused studied at Rakkar and served in the Government School Jaisinghpur. Jagjit Singh (PW8) stated that the accused Babu Ram is his uncle. He had passed the matriculation examination from Government High School, Rakkar and obtained job by proclaiming himself to be Mohan Singh.
35. These witnesses admitted the litigation with the accused. Mere litigation will not result in the rejection of the testimonies but will put the Court on guard while appreciating their testimonies. Therefore, even if their testimonies are seen with utmost care and caution, these are duly corroborated by the documents on record to show that Mohan Singh and Babu Ram are two different persons. Therefore, there is no perversity in the finding of facts recorded by learned Courts below.
36. The accused misrepresented himself to be Mohan Singh and served as a teacher. He led the State to employ him based on the representation that he was Mohan Singh. Therefore, he was rightly held guilty of the commission of an offence punishable under Sections 416, 417 and 420 of IPC.
37. It was submitted that the benefit of the Probation of Offenders Act should have been granted to the accused. This submission is not acceptable. The petitioner/accused had used 33 2025:HHC:14072 the certificate of Mohan Singh to secure the employment. In this manner, he deprived a person of getting public employment and secured the employment which he would not have done but for the deception practiced by him. Hence, the offence was heinous and learned Courts below had rightly declined the benefit of the Probation of Offenders Act to the accused. It was laid down in Milan Paul v. State of Tripura, 2015 SCC OnLine Tri 353 that the benefit of the Probation of Offenders Act cannot be granted to a person convicted of cheating. It was observed:
11. The next argument advanced by learned counsel, Mr. Roy Barman is that the accused is a woman and this is the first offence alleged to have committed by her and so she may be given the benefit of the Probation of Offenders Act.
11.1. The trial Court as I find considered this aspect as to whether the accused should be given the benefit or not and considering the facts and circumstances of the case the trial Court refused to give the benefit of Section 4 of the Probation of the Offenders Act.
11.2. Learned counsel, Mr. Roy Barman referring to the case of State of U.P. v. Ranjit Singh reported in (1999) 2 SCC 617 has submitted that in that case the accused was found guilty of committing offence punishable under Sections 466 and 468 of IPC but the trial Court allowed the benefit of U.P. First Offenders Probation Act and considering the ratio of that decision in the present case also the learned counsel prayed for giving the benefit of probation to the accused-petitioner.
11.3. In that reported case, as I find, the benefit was given considering the peculiar circumstance of that case and considering the long pendency of the case. No such cir-34
2025:HHC:14072 cumstances is available in the facts of the present case. Further, the trial Court giving reason refused to give the benefit of Probation of Offenders Act though the offence is not of major punishment. In the present case, as I find, the accused-petitioner though is a woman fraudulently in- duced the complainant to give her loan and cheated the complainant deliberately. In her defence she has abruptly taken a stand of denying of the prosecution case and noth- ing else. Under the circumstances, while the accused could not come out with a reasonable stand I think she should not be dealt with leniently simply because she is a woman and that there is no evidence of previous punishment. In the given facts and circumstances of the case, in my con- sidered opinion, for the offence alleged the accused-peti- tioner should suffer the sentence.
38. Therefore, no interference is required with the sentence imposed by the learned Courts below.
39. No other point was urged.
40. Therefore, the judgments and order passed by learned Courts below are sustainable. Hence, the present petition fails and the same is dismissed.
41. Records be sent back forthwith. Pending applications, if any, also stand disposed of.
(Rakesh Kainthla) Judge 15th May, 2025 (Chander)