Gujarat High Court
The State Of Gujarat vs Jiteshbhai Babubhai Solanki on 10 May, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, R.P.Dholaria
R/CR.A/1986/2006 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 1986 of 2006
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
===============================================
1 Whether Reporters of Local Papers may be allowed
to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of
the judgment ?
4 Whether this case involves a substantial question of
law as to the interpretation of the Constitution of
India or any order made thereunder ?
===============================================
THE STATE OF GUJARAT
Versus
JITESHBHAI BABUBHAI SOLANKI
===============================================
Appearance:
HCLS COMMITTEE(4998) for the PETITIONER(s) No. 1
MR. YOGENDRA THAKORE(3975) for the PETITIONER(s) No. 1
MR RUTVIJ OZA ADDL. PUBLIC PROSECUTOR(2) for the PETITIONER(s)
No. 1
MR VIRAL V DAVE(3846) for the RESPONDENT(s) No. 1,2
===============================================
CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : /05/2018
CAV JUDGMENT
Page 1 of 52
R/CR.A/1986/2006 CAV JUDGMENT
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE)
1. This appeal is preferred under Section 378(1) (3) of the Code of Criminal Procedure, 1973 against the judgement and order of acquittal dated 9.3.2006 passed by learned Presiding Officer, Fast Track Court, Rajkot in Sessions Case No.96 of 2005 whereby respondents/original accused are acquitted of the offence under Sections 302, 307, 324, 504, 118 and 114 of Indian Penal Code by not believing the case of the prosecution as proved beyond reasonable doubt.
1.1. When the appeal was taken up for final hearing this Court noticed certain glaring procedural illegalities in the conduct of trial and, therefore, following orders were passed:
Order dated 7.7.2017 "Heard learned APP for the appellant State of Gujarat.
From the impugned judgment and order of acquittal, it is revealed that in Sessions Case No.96 of 2005, all the witnesses turned hostile and compromise pursis filed by the parties was granted by the learned trial Judge in the offence under Section 302 of the Indian Penal Code.
In view of the above and considering the facts Page 2 of 52 R/CR.A/1986/2006 CAV JUDGMENT and circumstances of the case, Khodubhai @Babubhai Savjibhai Parmar, father of the deceased to remain present in the court on the next date of hearing.
Stand over to 12th July, 2017.
Copy of this order be given to learned APP forthwith for its quick implementation."
Order dated 12.7.2017 Heard learned counsel appearing for the respective parties.
As per the order dated 7.7.2017, Khodubhai alias Babubhai Savjibhai Parmar-father of the deceased is present in the Court and he would like to engage an advocate to represent his case. However, considering the circumstances, it is advisable to provide assistance of a lawyer from the panel of Gujarat High Court Legal Services Committee and accordingly we direct the Gujarat High Court Legal Service Committee to provide an advocate from the panel maintained by the committee and to do needful. Copy of this order be given to the learned Additional Public Prosecutor today. List the matter on 10th August, 2017.Page 3 of 52 R/CR.A/1986/2006 CAV JUDGMENT
Order dated 10.8.2017 Heard learned APP for the respondent-State. Pursuant to order dated 12.7.2017, Mr.Yogendra Thakore, learned advocate from the panel of Gujarat High Court Legal Service Committee is allotted this case so as to assist learned Addl. Public Prosecutor in view of peculiar facts and circumstances of the case. Appearance of Mr. Yogendra Thakore, learned advocate, to be shown in this case.
Stand over to 29.8.2017.
2. The genesis of the case of the prosecution has in the complaint, which was registered at Pradyumna Nagar Police Station, Rajkot, about the unfortunate incident which took place around 20:30 of 14.5.2005 in which two persons were killed. The complainant is mother of accused No.1 and mother-in-law of accused No.2. Thus, accused Nos.1 and 2 are husband and wife. As stated in the complaint, both the accused entered into matrimonial relationship against wish of the complainant and accused No.2 by her nature almost remained out of home and therefore quarrel used to take place between daughter-in-law and mother-in-law. At the time of incident when accused No.2 returned to her home the complainant taunted her and in turn accused No.2 had abused her mother-in-law, the complainant and neighbours namely Vijay Babubhai and his wife Kaliben who were present there and tried to persuade accused No.2 by insisting not to abuse her mother-in-law, accused No.1, Page 4 of 52 R/CR.A/1986/2006 CAV JUDGMENT husband of accused No.2 also started abusing them, to which, again both the accused were told not to abuse but immediately accused No.1 inflicted blow of knife on the chest of Vijay and his wife Kaliben who tried to intervene also received blow of knife on her right leg, thigh and right side of the abdomen. Even the complainant, who also tried to intervene received injury of a wooden log on her head by accused No.2 and another witness also having named Vijaybhai received injury on left hand by knife. That child of Kaliben, also fell on the ground and received injury on the leg. As a result of injuries so received Vijay Babubhai and his wife Kaliben succumbed to injuries.
3. Upon filing of charge-sheet etc. and the committal of case by the trial Court of learned JMFC, Rajkot under Section 209 of Code of Criminal Procedure, 1973 it was tried as Sessions Case No.96 of 2005 for the offence under Sections 302, 307, 324, 504, 118 and 114 of Indian Penal Code resulting into acquittal by the judgement and order dated 9.3.2006.
4. One of the most unfortunate scenario which emerges on the record is the manner in which, investigation was conducted, the prosecution presenting the case and approach of the learned trial Judge who remained mute spectator, failed to discharge his role under Section 165 of the Act since the complainant P.W.1 happened to be mother and mother-in-law of accused No.1 and accused No.2 and Page 5 of 52 R/CR.A/1986/2006 CAV JUDGMENT other witnesses have turned hostile and inspite of evidence available the prosecution failed to bring it on record. Even witnesses which were shown in the charge-sheet were not examined and, therefore, learned APP would contend that the appeal filed by the State of Gujarat deserves to be allowed by quashing and setting aside the acquittal of respondents.
5. Our attention is drawn to 10 prosecution witnesses and 64 documentary evidence and especially of testimonies of Dr.Mahesbhai Himmatlal Pansura P.W.9, doctor who conducted postmortem and produced postmortem note at Exh.45. That cause of death certificate at Exh.46 it is very evident that injuries were caused on persons of the deceased duo and such injuries were possible by usage of weapon like axe and the nature of injuries further reveal that such injuries were inflicted by axe. That P.W. being mother and mother-in-law of accused No.1 and accused No.2 turning hostile to save her son and daughter-in-law, the learned Judge ought to have followed the procedure especially when investigating officer P.W.10 who was examined at Exh.96 supported the case of the prosecution and atleast the complainant had not disputed her thumb impression on the complaint. Even testimonies of other injured witness P.W.6 also should have been considered in view of the fact that conduct of the accused persons reveal that they were not available for the investigation and absconding for some time. According to learned APP Page 6 of 52 R/CR.A/1986/2006 CAV JUDGMENT following witnesses were shown in the charge-sheet but were not examined.
Sr.N WITNESS PARTICULARS o. 1 Mansukhlal Trikamji * seen Jitesh (A/1) and Bhavna
Bhatti (resident of (A/2) running near to place of same society) incident with wooden log * Called Ambulance * accompanied injured Savitaben Solanki, Vijay Solanki and Ashaben Babubhai Solanki * Received information regarding incident from Vijay Solanki 2 Jitubhai Ravjibhai * seen Jitesh (A/1) and (A/2) Dodiya (Having shop- running near to his shop and at Bajrang Cold-drinks in that time Jitesh (A/1) was the same area) holding wooden log 3 Dhanshi Premshi * on [email protected] P.M. Tamtta (Employee of accused persons have checked- Atithi Gruh at Chotila) in the Atithi Gruh * Produce abstract of register of guest *Where name of Bhavna's (A/2) father was used 4 Bhagvangbhai *Who relieved Dhanshi at night Karshanbhai Chauhan hours on 15.5.2005 (Employee of Atithi *accused No.1 confessed before Gruh at Chotila) him that after the incident they came to Atithi Gruh on 15.5.2005 5 Rajubhai Mohanbhai *accused No.1 purchased weapon Khoja (having shop at (knife) from shop Chotila) *not identified accused NO.1 but accused No.1 made confessed before him and reminded him about purchasing of weapon (knife) 6 Khodubhai alies *received information regarding Babubhai Parmar incident from Manubhai (Father of deceased *complainant-Savitaben narrated Vijay Parmar) while incident to Babubhai Page 7 of 52 R/CR.A/1986/2006 CAV JUDGMENT 7 Jagadishbhai Punabhai *received information about the Zakheliya (relative of incident from complainant-
deceased) Savitaben
8 Kuldeep Samshersingh *prepared key of lock at house of
Shikh the complainant i.e. place of
incident where blood marks
where found
9 Bahurdurbhai *Brother of witness Jitu
Ravjibhai Dodiya
10 Kiritsinh Natvarsinh *Seen dead body lying at the
place of incident
11 Prafulbhai Udaysinh *Seen dead body lying at the
Chauhan place of incident.
6. It is submitted that free and fair trial is also a valuable right for the victim who suffers gross of inaction on the part of investigation and prosecution and reliance is placed on decision of the Apex Court in support of his arguments.
(1)The State Of Maharashtra vs. Dr.Praful B.Desai reported in 2003(4) SCC 601 (2)Himanshu Singh Sabharwal vs. State of Madhya Pradesh reported in AIR 2008 SCW 2206 (3)Bablu Kumar vs. State of Bihar reported in 2015(8) SCC 787 (4)Ramesh vs. State of Haryana reported in 2017 (1) SCC 529 6.1. It is submitted that accordingly the appeal deserves to be allowed as prayed for.
7. Alternatively, it is submitted that as required even Page 8 of 52 R/CR.A/1986/2006 CAV JUDGMENT compensation is to be paid to the victims under Section 357 A of Code of Criminal Procedure, 1973, to which, no reference is mad by learned trial Court.
8. Learned advocate appearing for the original accused and respondents herein would contend that the judgement and order of the trial Court warrant no interference since none of the prosecution witnesses including the complainant and injured eye witnesses has supported the case. All panchas have turned hostile and even FSL and serological report do not reveal any nexus of the accused with the crime. That in appeal against judgement and order of acquittal powers to be exercised by the appellate court are circumscribed by various decisions of the Apex Court and unless it is found patently erroneous and resulting into miscarriage of justice, view taken by the trial Court in favour of innocence of the accused giving benefit of doubt do not require any interference and, therefore, appeal deserves to be rejected.
9. Following are the oral as well as documentary evidence:
P.W.N Name Note Exh.
o.
1 (H) Savitaben Complainant (Injured) 24
Babubhai Exh.25
Solanki
2 (H) Vijaybhai Panch Witness for place 27
Amurtlal of offence
Kachala Panchnama @ Exh.28
3 (H) Husseinbhai Panch Witness forplace 34
Page 9 of 52
R/CR.A/1986/2006 CAV JUDGMENT
Kasambhai of offence
Seikh Panchnama @ Exh.28
4 (H) Niranjanbhai Panch Witness for 35
Dinkarbhai Discovery Panchnama @
Naviyani Exh.36
5 (H) Ashaben D/O complainant, Sister 38
Dipakbhai of Accused No.1 (Injured)
Agechani
6 (H) Vijaybhai S/O complainant, Brother 39
Babubhai of accused No.1 (Injured)
Solanki
7 (H) Dilipbhai Panch Witness for 40
Keshavjibhai Discovery of Knife
Varaniya Exh.41 and 42
8 (H) Chandubhai Panch Witness for 43
Muljibhai Discovery of Knife
Umraliya Exh.41 and 42
9 Dr. Mahesbhai P.M.Doctor 44
Himmatlal Vijay Parmar (Decd)
Pansura P.M.report @ Exh.45
Injuries at Pg.102 (Cl.17)
Cause of death @ Exh.46
Ashaben Vijay Parmar
(Decd)
P.M. report @Exh.47
Injuries at Pg.111 (cl.17)
Cause of death @ Exh.48
10 Sahadevsinh Investigating Officer 96
Bahadursinh
Gohil
P.W.N Note Exh.
o.
1 Complaint 25
2 Arrest Panchnama of the accused 28
3 Discovery panchnama 36
4 Discovery panchnama 41
5 P.M. Note of deceased Vijaybhai 45
6 Cause of death certificate of deceased 46
Vijaybhai
Page 10 of 52
R/CR.A/1986/2006 CAV JUDGMENT
7 P.M.Note of deceased Kaliben 47
8 Cause of death certificate of deceased 48
Kaliben
9 Inquest Panchnama 50
10 Inquest Panchnama 51
11 Panchnama of physical analysis of the 52
body
12 Presence Panchnama 53,
54,
55
13 Panchnama of place of incident 56
14 Panchnama of clothes of deceased 57
15 Death Declaration Form 58,
59
16 Panchnama of handing over body 60
17 Report on place of incident 61
18 Stay Memo 68
19 Blood Sample of accused 70
20 Correspondence for sending map of place 71
of incident
21 Correspondence for sending blood 75
sample of deceased Vijaybhai
22 Correspondence for sending blood 76
sample of deceased Koliben
23 Correspondence for sending blood 77
sample of complainant Savitaben
24 Correspondence for sending blood 78
sample of Ajay Vijaybhai
25 Correspondence for sending blood 79
sample of Vijay Babubhai
26 Correspondence for sending blood 80
sample of Ashaben Dipakbhai
27 Correspondence for sending blood 81
sample of Jitesh Babubhai
28 Correspondence for sending blood 82
sample of Bhavnaben Jiteshbhai
29 Correspondence regarding F.S.L. 84
Page 11 of 52
R/CR.A/1986/2006 CAV JUDGMENT
Junagadh Muddamal report
30 Reply regarding Muddamal report by 86
F.S.L.Junagadh
31 Medical certificate of Complainant 87
Savitaben
32 Medical certificate of Ajay Vijaybhai 88
33 Medical Certificate of Ashaben 89
34 Death Certificate of Vijaybhai 90
35 Medical Certificate of deceased Vijay 91
Babubhai
36 Death certificate of Kaliben Vijaybhai 92
37 F.S.L. Junagadh Muddamal report 95
38 Panchnama of bill of weapon purchased 100
used at the place of incident
39 M.L.C Register Entry No.21/05 105
40 M.L.C. Register Entry No. 18 106
41 Station Diary Entry No.15 107
42 Station Diary Entry No.16 108
43 Station Diary Entry No.18 109
44 Earlier report in Station Diary Entry 110
10. Mr. Yogendra Thakore, learned advocate for the appellant has placed on record notification dated 2.1.2016, issued by Home Department, Sachivalaya, Gandhinagar in exercise of powers conferred under Section 357A of the Code of Criminal Procedure, 1973 and in suppression of the Government Notification, Home Department No. GG/42/SB.2/COM/132011/GAD/165605 dated 19th April, 2014, the Government of Gujarat hereby makes the following scheme for providing funds for compensation to the victims or their dependents, who have suffered loss or injury on account of offence against body and who require rehabilitation namely, Clause 2 (e) "Victim" means a person who has suffered loss or injury as a result of crime and Page 12 of 52 R/CR.A/1986/2006 CAV JUDGMENT required rehabilitation and the expression victim includes his/her dependents. Clause 3 empowers and also cast a duty upon the Government to constitute a fund to be known as Victim Compensation Fund form which amount of compensation under this scheme shall be paid to the victim or his/her dependents and that State Government shall have to allot the separate budget for this scheme every year and the fund is placed at the disposal of the Secretary to the Government of Gujarat, Legal Department, Block No.4, Sardar Bhavan, Sachivalaya, Gandhinagar. Clause 4 however prescribes eligibility for receiving compensation by a victim or his dependents and Clause 5 is about procedure for grant of compensation to a victim other than that of acid attack and Clause 6 is procedure for grant of compensation to a victim in case of acid attack.
10.1. Schedule prepared under Rule 5 (8) of the Rules provide for particulars of loss or injury and maximum limit of compensation. Surprisingly, Maximum limit of compensation of loss of life is fixed to Rs.1,50,000/- for a victim of a rape Rs.1,00,000/- and in case of acid victim the upper limit is Rs.3,00,000/-.
10.2. The above notification is amended qua notification dated 7.7.2016
No.GG/79/2016/SB.2/COM/132011/GAD/165605-Part-III and the maximum amount of compensation of loss of life is Rs.2,00,000/- for a victim of a rape Rs.3,00,000/- and for acid attack Rs.3,00,000/-.
10.3. Mr.Yogendra Thakore, learned advocate for the Page 13 of 52 R/CR.A/1986/2006 CAV JUDGMENT victim relied on the decision of the Apex Court in the case of Suresh and Anr. vs. State of Haryana reported in (2015) 2 SCC 227 and submitted that considering object and purpose of Section 357-A of the Code of Criminal Procedure, 1973 duty is cast upon Court to ascertain financial need of victim arising out of the crime immediately and to direct grant of interim compensation, on its own motion, irrespective of application of victim. In the facts of this case admittedly two persons namely husband and wife both succumbed to injuries inflicted by the accused but eye witnesses to the incident happened to be close relative namely mother of accused No.1 and mother-in-law of accused No.2 and other neighbours have turned hostile and learned Judge, though found injuries on bodies of both the deceased possibly by the weapons used by the accused acquitted them by giving benefit of doubt this is a case where acquittal is to be reversed and compensation of Rs.3,00,000/- per victim in accordance with under Section 357-A and in the decision of the Apex Court in the case of Suresh and Anr. (supra) be awarded. That two persons have died and aged father and minor son of the deceased are the survivors each of them is to be paid Rs.3,00,000/- towards compensation and they may not be subjected to undergo further procedure before District Legal Services Authority in view of more than 13 years have passed on the date of the incident, in which accused came to be acquitted.
11. Having regard to the facts and circumstances, submissions made by learned advocates for the parties reliance placed on the decision, to which, reference is made in para 6 of this order and with regard to duty cast upon the Page 14 of 52 R/CR.A/1986/2006 CAV JUDGMENT Court as held in case of Suresh and Anr. (supra) which can be made applicable in the facts of this case even with retrospective effect based on the principles and concept of victimology, we are inclined to consider this case on two aspects:
(1)Whether trial court was justified in acquitting the accused (2)Failure on the part of trial court to exercise powers under Section 357 as well under Section 357 A of Code of Criminal Procedure, 1973.
12. That duty cast upon court justified particularly in a case where truth is the casualty and role to be played by Presiding Officer so provided under Section 165 of the Evidence Act, 311 and 319 of Code of Criminal Procedure, 1973 we referred to relevant paragraphs as under:
(1) State of Maharashtra vs. Dr.Praful B.Desai reported in (2003) 4 SCC 601:
"13. One needs to set out the approach which a court must adopt in deciding such questions. It must be remembered that the first duty of the court is to do justice. As has been held by this Court in the case of Nageshwar Shri Krishna Ghobe v. State of Maharashtra courts must endeavour to find the truth. It has been held that there would be failure of justice not only by an unjust conviction but also by acquittal of the guilty for unjustified failure to produce available Page 15 of 52 R/CR.A/1986/2006 CAV JUDGMENT evidence. Of course the rights of the accused have to be kept in mind and safeguarded, but they should not be overemphasized to the extent of forgetting that the victims also have rights.
(2) Himanshu Singh Sabarwal vs. State of M.P. & Ors. Reported in 2008 AIR SCW 2206 "16. The Courts have to take a participatory role in a trial. They are not expected to be tape recorders to record whatever is being stated by the witnesses. Section 311 of the Code and Section 165 of the Evidence Act confer vast and wide powers on Presiding Officers of Court to elicit all necessary materials by playing an active role in the evidence collecting process. They have to monitor the proceedings in aid of justice in a manner that something , which is record. Even if the prosecutor is remiss in some ways, it can control the proceedings effectively so that ultimate objective ie. Truth is arrived at. This becomes more necessary where the Court has reasons to believe that the prosecuting agency or the prosecutor is not acting in the requisite manner. The Court cannot afford to be wishfully or pretend to be blissfully ignorant or oblivious to such serious pitfalls or dereliction of duty on the part of the prosecuting agency. The prosecutor who does not act fairly and acts more like a counsel for the defence is a liability to the fair judicial system, and Courts could not also play Page 16 of 52 R/CR.A/1986/2006 CAV JUDGMENT into the hands of such prosecuting agency showing indifference or adopting an attitude of total aloofness.
17. The power of the Court under Section 165 of the Evidence Act is in a way complementary to its power under Section 311 of the Code. The Section consists of two parts i.e. (I) giving a discretion to the Court to examine the witness at any stage and
(ii) the mandatory portion which compels the Court to examine a witness if his evidence appears to be essential to the just decision of the Court. Though the discretion given tot he Court is very wide, the very width requires a corresponding caution. In Mohan Lal vs. Union of India (1991 Supp (1) SCC 271) this Court has observed, while considering the scope and ambit of Section 311, that the very usage of the word such as, 'any Court' 'at any stage', or 'any enquiry or trial or other proceedings' 'any person' and 'any such person' clearly spells out that the Section has expressed it he widest possible terms and do not limit the discretion of the Court in any way However, as noted above, the very width requires a corresponding caution that the discretionary powers should be invoked as the exigencies of justice require and exercised judicially with circumspection and consistently with the provisions of the Code. The second part of the section does not allow any discretion but obligates and binds the Court to take necessary steps if the Page 17 of 52 R/CR.A/1986/2006 CAV JUDGMENT fresh evidence to be obtained is essential to the just decision of the case -'essential', to an active and alert mind and not to one which is bent to abandon orabdicate. Object of the Section is to enable the Court to arrive at the truth irrespective of the fact that the prosecution or the defence has failed to produce some evidence which is necessary for a just and proper disposal of the case. The power is exercised and the evidence is examined neither to help the prosecution nor the defence, if the Court feels tat there is necessity to act in terms of Section 311 but only to subserve the cause of justice and public interest. It is done with an object of getting the evidence in aid of a just decision and to uphold the truth."
(3) Bablu Kumar and Ors. vs. State of Bihar and Anr. Reported in (2015) 8 SCC 787 "22. Keeping in view the concept of fair trial the obligation of the prosecution, the interest of the community and the duty of the court, it can irrefragably be stated that the court cannot be a silent spectator or a mute observer when it presides over a trial. It is the duty of the court to see that neither the prosecution nor the accused play truancy with the criminal trial or corrode the sanctity of the proceeding. They cannot expropriate or hijack the community interest by conducting themselves in such a manner as a consequence of which the trial becomes a farcical Page 18 of 52 R/CR.A/1986/2006 CAV JUDGMENT one. The law does not countenanc a "mock trial". It is a serious concern of society. Every member allowed to create a dent in the same. The court is duty-bound to see that neither the prosecution nor the defence takes unnecessary adjournments and take the trial under their control. The Court is under the legal obligation to see that the witnesses who have been cited by the prosecution are produced by it or if summons are issued, they are actually served on the witnesses. If the court is of the opinion that the material witnesses have not been examined, it should not allow the prosecution to close the evidence. There can be no doubt that the prosecution may not examine all the material witnesses but that does not necessarily mean that the prosecution can choose not to examine any witness and convey to the court that it does not intend to cite the witnesses. The Public Prosecutor who conducts the trial has a statutory duty to perform. He cannot afford to take things in a light manner. The Court also s not expected to accept the version of the prosecution as if it is sacred. It has to apply its mind on every occasion. Non-application of mind by the trial Court has to potentiality to lead to the paralysis of the conception of fair trial.
(4) Ramesh and Ors. vs. State of Haryana reported in (2017) 1 SCC 529 "49. In this regard, two articles by Daniela Berti Page 19 of 52 R/CR.A/1986/2006 CAV JUDGMENT delve into a sociological analysis of hostile witnesses, noting how village compromises (and possibly peer pressure) are a reason for witnesses turning hostile. In one of his articles, he writes:
"For reasons that cannot be explained here, even the people who initiate a legal case may change their minds later on and pursue non-official forms of compromise or adjustment.
Enthnographic observations of the cases that do make it to the criminal courtroom thus provide insight into the kins of tensions that arise between local society and the State Judicial administration. These tensions are particularly palpable when witnesses deny before the Judge what they allegedly said to the police during preliminary investigations. At this very moment they often become hostile. Here I must point out that the problem of what in common law terminology is called "hostile witnesses" is, in fact, general in India and has provoked many a reaction from Judges and politicians, as well as countless debates in newspaper editorials. Although this problem assumes particular relevance at high- profile, well-publicised trials, where witnesses may be politically pressured or bribed, it is a recurring everyday situation with which Judges and prosecutors of any small district town are routinely faced. In many such cases, the hostile behaviour results from various dynamics that interfere with the trial's outcome - village or Page 20 of 52 R/CR.A/1986/2006 CAV JUDGMENT family solidarity, the sharing of the same illegal activity for which the accused has been incriminated (as in case of canabis cultivation), political interests, family pressures, various forms of economic compensation and so forth. Sometimes the witness becomes "hostile" simply because police records of his or her earlier testimony are plainly wrong. Judges themselves are well aware that the police do writ false statements for the purpose of strengthening their cases. Though well known in judicial milieus, the dynamics just described have not yet been studied as they unfold over the course of a trial. My research suggests, however, that the witness's withdrawal from his or her previous statement is a crucial moment in the trial, one that clearly encapsulates the tensions arising between those involved in a trial and the court machinery itself."
"In my fieldwork experiences, witnesses become "hostile" not only when they are directly implicated in a case filed by the police, but also when they are on the side of the plaintiff's party. During the often rather long period that elapses between the police investigation and the trial itself, I often observed, the party who has lodged the complaint (and who becomes the main witness) can irreparably compromise the case with the other party by means of compensation, threat or blackmail."
50. The present case appears to have been stung Page 21 of 52 R/CR.A/1986/2006 CAV JUDGMENT by "culture of compromise". Fortunately, statement of PW 4 in attempting to shield the accused Ramesh has been proved to be false in view of the records of PGIMS, Rohtak and, therefore, we held that the High Court was right in discarding his testimony."
13. In the facts of this case, sufficient material in the form of forensic evidence was available namely postmortem report, testimonies Dr.Mahesh Pansura, P.W.9 confirming various stab wounds on body of both the deceased, cause of death and drawing blood sample of deceased which was sealed and dispatched. Other prosecution witnesses namely concerned investigating officers P.W.10 confirms to have undertaken procedure of investigation and statement made by Savitaben P.W.1 mother and mother-in-law of accused No.1 and accused No.2, complaint lodged and also statement recorded by Ashaben P.W.5 requires to be established and proved beyond reasonable doubt. The manner in which learned trial Judge has closed the trial based on purshis submitted and compromise reached altogether reveal that he has failed to perform his duties under Sections 154 r/w 165 of Evidence Act however, in absence of sufficient material brought on record in the nature of evidence by the prosecution to which, we have made reference in para 5 of this judgement the acquittal so ordered by learned trial Court warrant interference at our hand by ordering re-trial as the trial was a mockery and complete miscarriage of justice.
14. We have carefully re-examined entire material and Page 22 of 52 R/CR.A/1986/2006 CAV JUDGMENT certain witnesses which were shown in the charge-sheet but were not examined but at the same time keeping in mind parameters laid down by the Apex Court in the matter of exercising of powers under Section 378 read with Section 386 of Code of Criminal Procedure, 1973, we find that judgment and order of acquittal by the trial Court in Sessions Case No. 96 of 2005 dated 9.3.2006 passed by learned Presiding Officer, Fast Track Court, Rajkot suffer from vice of inherent fallacy in ignoring the basic tenets of procedure of law of evidence and further entering compromise and allowing the witnesses to be turned hostile by not discharging duties under Section 165 of Evidence Act. We are convinced that a case is made out to exercise powers under Section 378 read with Section 386(b) (i) of the Code of Criminal Procedure, 1973 and order of retrial of Sessions Case No. 96 of 2005 by the Court of competent jurisdiction namely Presiding Officer, Fast Track Court, Rajkot, as expeditiously as possible keeping in mind law laid down by the Apex Court, to which, reference is made herein above and after affording opportunities to accused.
15. So far as compensation to be awarded to victims of crime we refer to and rely on Section357 of Cr.P.C read with Articles 21, 38, 39A, 41 and 51A of the Constitution of India.
16. In Suresh and Anr. (supra), the Apex Court revisited the concept of victimology and compensation and cost, compensation and other relief be granted to victim in view of Article 21 of the Constitution of India and Sections 357 and 357A of Code of Criminal Procedure, 1973 which reads as under:
Page 23 of 52 R/CR.A/1986/2006 CAV JUDGMENT"Article 21: Protection of life and personal liberty:-No person shall be deprived of his life or personal liberty except according to procedure established by law.
Section 357: Order to pay compensation:-(1) When a Court imposes a sentence of fine or a sentence (including a sentence of death) of which fine forms a part, the Court may, when passing judgement order the whole or any part of the fine recovered to be applied-
(a) in defraying the expenses properly incurred in the prosecution;
(b) in the payment to any person of compensation for any loss or injury caused by the offence, when compensation is, in the opinion of the Court, recoverable by such person in a Civil Court;
(c) when any person is convicted of any offence for having caused the death of another person or of having abetted the commission of such an offence, in paying compensation to the persons who are, under the Fatal Accidents Act, 1855 (13 of 1855), entitled to recover damages from the person sentenced for the loss resulting to them from such death;
(d) when any person is convicted of any Page 24 of 52 R/CR.A/1986/2006 CAV JUDGMENT offence which includes theft, criminal misappropriation, criminal breach of trust, or cheating, or of having dishonestly received or retained, or of having voluntarily assisted in disposing of, stolen property knowing or having reason to believe the same to be stolen, in compensating any bona fide purchaser of such property for the loss of the same if such property is restored to the possession of the person entitled thereto.
(2) If the fine is imposed in a case which is subject to appeal, no such payment shall be made before the period allowed for presenting the appeal has elapsed, or if an appeal be presented, before the decision of the appeal.
(3) When a Court imposes a sentence, of which fine does not form a part, the Court may, when passing judgement order the accused person to pay, by way of compensation such amount as may be specified in the order to the person who has suffered any loss or injury by reason of the act for which the accused person has been so sentenced.
(4) An order under this section may also be made by an Appellate Court or by the High Court or Court of Sessions when exercising its powers of revision.Page 25 of 52 R/CR.A/1986/2006 CAV JUDGMENT
(5) At the time of awarding compensation in any subsequent civil suit relating to the same matter, the Court shall take into account any sum paid or recovered as compensation under this Section.
357A. Victim compensation scheme.-(1) Every State Government in co-ordination with the Central Government shall prepare a scheme for providing funds for the purpose of compensation to the victim or his dependents who have suffered loss or injury as a result of the crime and who require rehabilitation.
(2) Whenever a recommendation is made by the Court for compensation, the District Legal Service Authority or the State Legal Service Authority, as the case may be, shall decide the quantum of compensation to be awarded under the scheme referred to in sub- section (1).
(3) If the trial Court, at the conclusion of the trial, is satisfied that the compensation awarded under Section 357 is not adequate for such rehabilitation, or where the cases end in acquittal or discharge and the victim has to be rehabilitated, it may made recommendation for compensation.
Page 26 of 52 R/CR.A/1986/2006 CAV JUDGMENT(4) Where the offender is not traced or identified, but the victim is identified, and where no trial takes place, the victim or his dependents may make an application to the State or the District Legal Services Authority for award of compensation.
(5) On receipt of such recommendations or on the application, under sub-section (4), the State or the District Legal Services Authority shall, after due enquiry award adequate compensation by completing the enquiry within two months.
(6) The State or the District Legal Services Authority, as the case may be, to alleviate the suffering of the victim, may order for immediate first-aid facility or medical benefits to be made available free of cost on the certificate of the police officer not below the rank of the officer in charge of the police station or a Magistrate of the area concerned, or any other interim relief as the appropriate authority deems fit."
Paragraph 13 to 19 of the judgement of the Apex Court reads as under:
"13. It would now be appropriate to deal with the issue. The provision has been incorporated in the Cr.P.C. vide Act V of 2009 and the amendment duly came into force in view of the Notification dated 31st December, 2009. The object and purpose of the Page 27 of 52 R/CR.A/1986/2006 CAV JUDGMENT provision is to enable the Court to direct the State to pay compensation to the victim where the compensation under Section 357 was not adequate or where the case ended in acquittal or discharge and the victim was required to be rehabilitated. The provision was incorporated on the recommendation of 154th Report of Law Commission. It recognises compensation as one of the methods of protection of victims. The provision has received the attention of this Court in several decisions including Ankush Shivaji Gaikwad vs. State of Maharashtra[2], In Re:
Indian Woman says gang-raped on orders of Village Court published in Business and Financial News[3], Mohommad Haroon vs. Union of India[4] and Laxmi vs. Union of India[5].
14. In Abdul Rashid vs. State of Odisha & Ors.[6], to which one of us (Goel, J.) was party, it was observed:-
"6. Question for consideration is whether the responsibility of the State ends merely by registering a case, conducting investigation and initiating prosecution and whether apart from taking these steps, the State has further responsibility to the victim. Further question is whether the Court has legal duty to award compensation irrespective of conviction or acquittal. When the State fails to identify the accused or fails to collect and present acceptable evidence to punish the guilty, the duty to give compensation remains. Victim of a crime or his kith and kin have legitimate expectation that the State will punish the guilty and compensate the victim. There are systemic or other failures responsible for crime remaining unpunished which need to be addressed by improvement in quality and integrity of those who deal with investigation and prosecution, apart from improvement of infrastructure but punishment of guilty is not the only step in providing justice to victim. Victim expects a mechanism for rehabilitative measures, including monetary compensation. Such compensation has been directed to be paid in public law remedy with reference to Article 21. In Page 28 of 52 R/CR.A/1986/2006 CAV JUDGMENT numerous cases, to do justice to the victims, the Hon'ble Supreme Court has directed payment of monetary compensation as well as rehabilitative settlement where State or other authorities failed to protect the life and liberty of victims. For example, Kewal Pati Vs. State of U.P. (1995) 3 SCC 600 (death of prisoner by co-prisoner), Supreme Court Legal Aid Committee Vs. State of Bihar, (1991) 3 SCC 482 (failure to provide timely medical aid by jail authorities, Chairman, Rly. Board Vs. Chandrima Das, (2000) 2 SCC 465 (rape of Bangladeshi national by Railway staff), Nilabati Behera Vs. State of Orissa, (1993) 2 SCC 746 (Custodial death), Khatri (I) Vs. State of Bihar (1981) 1 SCC 623 (prisoners' blinding by jail staff), Union Carbide Corporation Vs. Union of India, (1989) 1 SCC 674 (gas leak victims).
7. Expanding scope of Article 21 is not limited to providing compensation when the State or its functionaries are guilty of an act of commission but also to rehabilitate the victim or his family where crime is committed by an individual without any role of the State or its functionary. Apart from the concept of compensating the victim by way of public law remedy in writ jurisdiction, need was felt for incorporation of a specific provision for compensation by courts irrespective of the result of criminal prosecution. Accordingly, Section 357A has been introduced in the Cr.P.C. and a Scheme has been framed by the State of Odisha called 'The Odisha Victim Compensation Scheme, 2012'. Compensation under the said Section is payable to victim of a crime in all cases irrespective of conviction or acquittal. The amount of compensation may be worked out at an appropriate forum in accordance with the said Scheme, but pending such steps being taken, interim compensation ought to be given at the earliest in any proceedings.
8. In Ankush Vhivaji Gaikwad Vs. State of Maharashtra, (2013) 6 SCC 770, the matter was reviewed by the Hon'ble Supreme Court with Page 29 of 52 R/CR.A/1986/2006 CAV JUDGMENT reference to development in law and it was observed :
"33. The long line of judicial pronouncements of this Court recognised in no uncertain terms a paradigm shift in the approach towards victims of crimes who were held entitled to reparation, restitution or compensation for loss or injury suffered by them. This shift from retribution to restitution began in the mid 1960s and gained momentum in the decades that followed. Interestingly the clock appears to have come full circle by the law makers and courts going back in a great measure to what was in ancient times common place. Harvard Law Review (1984) in an article on "Victim Restitution in Criminal Law Process: A Procedural Analysis" sums up the historical perspective of the concept of restitution in the following words:
"Far from being a novel approach to sentencing, restitution has been employed as a punitive sanction throughout history. In ancient societies, before the conceptual separation of civil and criminal law, it was standard practice to require an offender to reimburse the victim or his family for any loss caused by the offense. The primary purpose of such restitution was not to compensate the victim, but to protect the offender from violent retaliation by the victim or the community. It was a means by which the offender could buy back the peace he had broken. As the state gradually established a monopoly over the institution of punishment, and a division between civil and criminal law emerged, the victim's right to compensation was incorporated into civil law."
34. With modern concepts creating a distinction between civil and criminal law in which civil law provides for remedies to award compensation for private wrongs and the criminal law takes care of punishing the wrong doer, the legal position that emerged till recent times was that criminal law need Page 30 of 52 R/CR.A/1986/2006 CAV JUDGMENT not concern itself with compensation to the victims since compensation was a civil remedy that fell within the domain of the civil Courts. This conventional position has in recent times undergone a notable sea change, as societies world over have increasingly felt that victims of the crimes were being neglected by the legislatures and the Courts alike. Legislations have, therefore, been introduced in many countries including Canada, Australia, England, New Zealand, Northern Ireland and in certain States in the USA providing for restitution/reparation by Courts administering criminal justice.
35. England was perhaps the first to adopt a separate statutory scheme for victim compensation by the State under the Criminal Injuries Compensation Scheme, 1964. Under the Criminal Justice Act, 1972 the idea of payment of compensation by the offender was introduced. The following extract from the Oxford Handbook of Criminology (1994 Edn., p.1237-1238), which has been quoted with approval in Delhi Domestic Working Women's Forum v. Union of India and Ors. (1995) 1 SCC 14 is apposite: (SCC pp.20-21, para-16) "16......Compensation payable by the offender was introduced in the Criminal Justice Act 1972 which gave the Courts powers to make an ancillary order for compensation in addition to the main penalty in cases where 'injury', loss, or damage' had resulted. The Criminal Justice Act 1982 made it possible for the first time to make a compensation order as the sole penalty. It also required that in cases where fines and compensation orders were given together, the payment of compensation should take priority over the fine. These developments signified a major shift in penology thinking, reflecting the growing importance attached to restitution and reparation over the more narrowly retributive aims of conventional punishment. The Criminal Justice Act 1982 furthered this shift. It required courts to consider the making of a compensation order in every case of death, injury, loss or damage and, where such an order was not given, imposed a duty Page 31 of 52 R/CR.A/1986/2006 CAV JUDGMENT on the court to give reasons for not doing so. It also extended the range of injuries eligible for compensation. These new requirements mean that if the court fails to make a compensation order it must furnish reasons. Where reasons are given, the victim may apply for these to be subject to judicial review......
The 1991 Criminal Justice Act contains a number of provisions which directly or indirectly encourage an even greater role for compensation.'" (emphasis supplied)
36. In the United States of America, the Victim and Witness Protection Act of 1982 authorizes a federal court to award restitution by means of monetary compensation as a part of a convict's sentence. Section 3553(a)(7) of Title 18 of the Act requires Courts to consider in every case "the need to provide restitution to any victims of the offense". Though it is not mandatory for the Court to award restitution in every case, the Act demands that the Court provide its reasons for denying the same. Section 3553(c) of Title 18 of the Act states as follows:
"If the court does not order restitution or orders only partial restitution, the court shall include in the statement the reason thereof." (Emphasis supplied)
37. In order to be better equipped to decide the quantum of money to be paid in a restitution order, the United States federal law requires that details such as the financial history of the offender, the monetary loss caused to the victim by the offence, etc. be obtained during a Presentence Investigation, which is carried out over a period of 5 weeks after an offender is convicted.
38. Domestic/Municipal Legislation apart even the UN General Assembly recognized the right of victims of crimes to receive compensation by passing a resolution titled "Declaration on Basic Principles of Justice for Victims and Abuse of Power, 1985". The Resolution contained the following provisions on Page 32 of 52 R/CR.A/1986/2006 CAV JUDGMENT restitution and compensation:
Restitution
8. Offenders or third parties responsible for their behaviour should, where appropriate, make fair restitution to victims, their families or dependants.
Such restitution should include the return of property or payment for the harm or loss suffered, reimbursement of expenses incurred as a result of the victimization, the provision of services and the restoration of rights.
9. Governments should review their practices, Regulations and laws to consider restitution as an available sentencing option in criminal cases, in addition to other criminal sanctions.
10. In cases of substantial harm to the environment, restitution, if ordered, should include, as far as possible, restoration of the environment, reconstruction of the infrastructure, replacement of community facilities and reimbursement of the expenses of relocation, whenever such harm results in the dislocation of a community.
11. Where public officials or other agents acting in an official or quasi- official capacity have violated national criminal laws, the victims should receive restitution from the State whose officials or agents were responsible for the harm inflicted. In cases where the Government under whose authority the victimizing act or omission occurred is no longer in existence, the State or Government successor in title should provide restitution to the victims.
Compensation
12. When compensation is not fully available from the offender or other sources, States should endeavour to provide financial compensation to:
(a) Victims who have sustained significant bodily injury or impairment of physical or mental health as a result of serious crimes;
(b) The family, in particular dependants of persons Page 33 of 52 R/CR.A/1986/2006 CAV JUDGMENT who have died or become physically or mentally incapacitated as a result of such victimization.
13. The establishment, strengthening and expansion of national funds for compensation to victims should be encouraged. Where appropriate, other funds may also be established for this purpose, including in those cases where the State of which the victim is a national is not in a position to compensate the victim for the harm."
39. The UN General Assembly passed a resolution titled "Basic Principles and Guidelines on the Right to a Remedy and Reparation for Victims of Gross Violations of International Human Rights Law and Serious Violations of International Humanitarian Law, 2005" which deals with the rights of victims of international crimes and human rights violations. These Principles (while in their Draft form) were quoted with approval by this Court in State of Gujarat and Anr. v. Hon'ble High Court of Gujarat (1998) 7 SCC 392 in the following words:
"94. In recent years the right to reparation for victims of violation of human rights is gaining ground. United Nations Commission of Human Rights has circulated draft Basic Principles and Guidelines on the Right to Reparation for Victims of Violation of Human Rights, (see Annexure)."
40. Amongst others the following provisions on restitution and compensation have been made:
"12. Restitution shall be provided to reestablish the situation that existed prior to the violations of human rights or international humanitarian law. Restitution requires inter alia, restoration of liberty, family life citizenship, return to one's place of residence, and restoration of employment or property.Page 34 of 52 R/CR.A/1986/2006 CAV JUDGMENT
13. Compensation shall be provided for any economically Assessable damage resulting from violations of human rights or international humanitarian law, such as:
(a) Physical or mental harm, including pain, suffering and emotional distress;
(b) Lost opportunities including education;
(c) Material damages and loss of earnings, including loss of earning potential;
(d) Harm to reputation or dignity;
(e) Costs required for legal or expert assistance, medicines and medical services."
41. Back home the Code of Criminal Procedure of 1898 contained a provision for restitution in the form of Section 545, which stated in Sub-clause 1(b) that the Court may direct "payment to any person of compensation for any loss or injury caused by the offence when substantial compensation is, in the opinion of the Court, recoverable by such person in a Civil Court".
42. The Law Commission of India in its 41st Report submitted in 1969 discussed Section 545 of the Code of Criminal Procedure of 1898 extensively and stated as follows:
"46.12.. Section 545- Under Clause (b) of Sub-section (1) of Section 545, the Court may direct "in the payment to any person of compensation for any loss or injury caused by the offence when substantial compensation is, in the opinion of the Court, recoverable by such person in a Civil Court." The significance of the requirement that compensation should be recoverable in a Civil Court is that the act which constitutes the offence in question should also be a tort. The word "substantial" appears to have been used to exclude cases where only nominal damages would be recoverable. We think it is hardly necessary to emphasise this aspect, since in any event it is purely within the discretion of the Criminal Courts to order or not to order payment of compensation, and in practice, they are not Page 35 of 52 R/CR.A/1986/2006 CAV JUDGMENT particularly liberal in utilizing this provision. We propose to omit the word "substantial" from the clause." (Emphasis supplied)
43. On the basis of the recommendations made by the Law Commission in the above report, the Government of India introduced the Code of Criminal Procedure Bill, 1970, which aimed at revising Section 545 and introducing it in the form of Section 357 as it reads today. The Statement of Objects and Reasons underlying the Bill was as follows:
"Clause 365 [now Section 357] which corresponds to Section 545 makes provision for payment of compensation to victims of crimes. At present such compensation can be ordered only when the Court imposes a fine the amount is limited to the amount of fine. Under the new provision, compensation can be awarded irrespective of whether the offence is punishable with fine and fine is actually imposed, but such compensation can be ordered only if the accused is convicted. The compensation should be payable for any loss or injury whether physical or pecuniary and the Court shall have due regard to the nature of injury, the manner of inflicting the same, the capacity of the accused to pay and other relevant factors." (Emphasis supplied)
44. As regards the need for Courts to obtain comprehensive details regarding the background of the offender for the purpose of sentencing, the Law Commission in its 48th Report on "Some Questions Under the Code of Criminal Procedure Bill, 1970"
submitted in 1972 discussed the matter in some detail, stating as follows:
"45. Sentencing- It is now being increasingly recognised that a rational and consistent sentencing policy requires the removal of several deficiencies in the present system. One such deficiency is a lack of comprehensive information as to the characteristics Page 36 of 52 R/CR.A/1986/2006 CAV JUDGMENT and background of the offender.
The aims of sentencing--themselves obscure-- become all the more so in the absence of comprehensive information on which the correctional process is to operate. The public as well as the as the courts themselves are in the dark about judicial approach in this regard.
We are of the view that the taking of evidence as to the circumstances relevant to sentencing should be encouraged, and both the prosecution and the accused should be allowed to cooperate in the process." (Emphasis supplied)
45. The Code of Criminal Procedure of 1973 which incorporated the changes proposed in the said Bill of 1970 states in its Objects and Reasons that Section 357 was "intended to provide relief to the proper sections of the community" and that the amended CrPC empowered the Court to order payment of compensation by the accused to the victims of crimes "to a larger extent" than was previously permissible under the Code. The changes brought about by the introduction of Section 357 were as follows:
(i) The word "substantial" was excluded.
(ii) A new Sub-section (3) was added which provides for payment of compensation even in cases where the fine does not form part of the sentence imposed.
(iii) Sub-section (4) was introduced which states that an order awarding compensation may be made by an Appellate Court or by the High Court or Court of Session when exercising its powers of revision.
46. The amendments to the Code of Criminal Procedure brought about in 2008 focused heavily on the rights of victims in a criminal trial, particularly in trials relating to sexual offences. Though the 2008 amendments left Section 357 unchanged, they introduced Section 357A under which the Court is Page 37 of 52 R/CR.A/1986/2006 CAV JUDGMENT empowered to direct the State to pay compensation to the victim in such cases where "the compensation awarded Under Section 357 is not adequate for such rehabilitation, or where the case ends in acquittal or discharge and the victim has to be rehabilitated."
Under this provision, even if the accused is not tried but the victim needs to be rehabilitated, the victim may request the State or District Legal Services Authority to award him/her compensation. This provision was introduced due to the recommendations made by the Law Commission of India in its 152nd and 154th Reports in 1994 and 1996 respectively.
47. The 154th Law Commission Report on the Code of Criminal Procedure devoted an entire chapter to 'Victimology' in which the growing emphasis on victim's rights in criminal trials was discussed extensively as under:
"1. Increasingly the attention of criminologists, penologists and reformers of criminal justice system has been directed to victimology, control of victimization and protection of victims of crimes. Crimes often entail substantive harms to people and not merely symbolic harm to the social order. Consequently the needs and rights of victims of crime should receive priority attention in the total response to crime. One recognized method of protection of victims is compensation to victims of crime. The needs of victims and their family are extensive and varied.
xx xx xx xx xx 9.1 The principles of victimology has foundations in Indian constitutional jurisprudence. The provision on Fundamental Rights (Part III) and Directive Principles of State Policy (Part IV) form the bulwark for a new social order in which social and economic justice would blossom in the national life of the country (Article 38). Article 41 mandates inter alia that the State shall make effective provisions for Page 38 of 52 R/CR.A/1986/2006 CAV JUDGMENT "securing the right to public assistance in cases of disablement and in other cases of undeserved want."
So also Article 51A makes it a fundamental duty of every Indian citizen, inter alia 'to have compassion for living creatures' and to 'develop humanism'. If emphatically interpreted and imaginatively expanded these provisions can form the constitutional underpinnings for victimology.
9.2 However, in India the criminal law provides compensation to the victims and their dependants only in a limited manner. Section 357 of the Code of Criminal Procedure incorporates this concept to an extent and empowers the Criminal Courts to grant compensation to the victims.
xx xx xx xx xx
11. In India the principles of compensation to crime victims need to be reviewed and expanded to cover all cases. The compensation should not be limited only to fines, penalties and forfeitures realized. The State should accept the principle of providing assistance to victims out of its own funds....."
48. The question then is whether the plenitude of the power vested in the Courts Under Section 357 & 357-A, notwithstanding, the Courts can simply ignore the provisions or neglect the exercise of a power that is primarily meant to be exercised for the benefit of the victims of crimes that are so often committed though less frequently punished by the Courts. In other words, whether Courts have a duty to advert to the question of awarding compensation to the victim and record reasons while granting or refusing relief to them?
xx xx xx xx xx
66. To sum up: While the award or refusal of compensation in a particular case may be within the Court's discretion, there exists a mandatory duty on the Court to apply its mind to the question in every criminal case. Application of mind to the question is Page 39 of 52 R/CR.A/1986/2006 CAV JUDGMENT best disclosed by recording reasons for awarding/refusing compensation. It is axiomatic that for any exercise involving application of mind, the Court ought to have the necessary material which it would evaluate to arrive at a fair and reasonable conclusion. It is also beyond dispute that the occasion to consider the question of award of compensation would logically arise only after the court records a conviction of the accused. Capacity of the accused to pay which constitutes an important aspect of any order Under Section 357 Code of Criminal Procedure would involve a certain enquiry albeit summary unless of course the facts as emerging in the course of the trial are so clear that the court considers it unnecessary to do so. Such an enquiry can precede an order on sentence to enable the court to take a view, both on the question of sentence and compensation that it may in its wisdom decide to award to the victim or his/her family.
67. Coming then to the case at hand, we regret to say that the trial Court and the High Court appear to have remained oblivious to the provisions of Section 357 Code of Criminal Procedure. The judgments under appeal betray ignorance of the Courts below about the statutory provisions and the duty cast upon the Courts. Remand at this distant point of time does not appear to be a good option either. This may not be a happy situation but having regard to the facts and the circumstances of the case and the time lag since the offence was committed, we conclude this chapter in the hope that the courts remain careful in future."
9. In Rohtash @ Pappu Vs. State of Haryana (Crl.A. No. 250 of 1999 decided on 1.4.2008, a Division Bench of the Punjab & Haryana High Court observed:
"18. May be, inspite of best efforts, the State fails in apprehending and punishing the guilty but that does not prevent the State from taking such steps as may reassure and protect the victims of crime. Should justice to the victims depend only on the punishment of the guilty? Should the victims have to wait to get justice till such time that the handicaps in the Page 40 of 52 R/CR.A/1986/2006 CAV JUDGMENT system which result in large scale acquittals of guilty, are removed? It can be a long and seemingly endless wait. The need to address cry of victims of crime, for whom the Constitution in its Preamble holds out a guarantee for 'justice' is paramount. How can the tears of the victim be wiped off when the system itself is helpless to punish the guilty for want of collection of evidence or for want of creating an environment in which witnesses can fearlessly present the truth before the Court? Justice to the victim has to be ensured irrespective of whether or not the criminal is punished.
19. The victims have right to get justice, to remedy the harm suffered as a result of crime. This right is different from and independent of the right to retribution, responsibility of which has been assumed by the State in a society governed by Rule of Law. But if the State fails in discharging this responsibility, the State must still provide a mechanism to ensure that the victim's right to be compensated for his injury is not ignored or defeated.
20. Right of access to justice under Article 39-A and principle of fair trial mandate right to legal aid to the victim of the crime. It also mandates protection to witnesses, counselling and medical aid to the victims of the bereaved family and in appropriate cases, rehabilitation measures including monetary compensation. It is a paradox that victim of a road accident gets compensation under no fault theory, but the victim of crime does not get any compensation, except in some cases where the accused is held guilty, which does not happen in a large percentage of cases.
21. Though a provision has been made for compensation to victims under Section 357 Cr.P.C., there are several inherent limitations. The said provision can be invoked only upon conviction, that too at the discretion of the judge and subject to financial capacity to pay by the accused. The long time taken in disposal of the criminal case is another handicap for bringing justice to the victims who need Page 41 of 52 R/CR.A/1986/2006 CAV JUDGMENT immediate relief, and cannot wait for conviction, which could take decades. The grant of compensation under the said provision depends upon financial capacity of the accused to compensate, for which, the evidence is rarely collected. Further, victims are often unable to make a representation before the Court for want of legal aid or otherwise. This is perhaps why even on conviction this provision is rarely pressed into service by the Courts. Rate of conviction being quite low, inter-alia, for competence of investigation, apathy of witnesses or strict standard of proof required to ensure that innocent is not punished, the said provision is hardly adequate to address to need of victims.
In Hari Krishan and State of Haryana v. Sikhbir Singh AIR 1998 SC 2127, referring to provisions for compensation, the Hon'ble Supreme Court observed:-
"10. ...... This power was intended to do something to reassure the victim that he or she is not forgotten in the criminal justice system. It is a measure of responding appropriately to crime as well of reconciling the victim with the offender. It is, to some extent, a constructive approach to crimes. It is indeed a step forward in our criminal justice system. We, therefore, recommend to all Courts to exercise this power liberally so as to meet the ends of justice in a better way."
22. It is imperative to educate the investigating agency as well as the trial Judges about the need to provide access to justice to victims of crime, to collect evidence about financial status of the accused. It is also imperative to create mechanisms for rehabilitation measures by way of medical and financial aid to the victims. The remedy in civil law of torts against the injury caused by the accused is grossly inadequate and illusory.
23. This unsatisfactory situation is in contrast to Page 42 of 52 R/CR.A/1986/2006 CAV JUDGMENT global developments and suggestions of Indian experts as well. Some of the significant developments in this regard may be noticed as under:-
1) UN Declaration of Basic Principles of Justice for Victims of Crime and Abuse of Power, 1985, highlighting the following areas:-
(i) Access to Justice and fair treatment;
(ii) Restitution;
(iii) Compensation;
(iv) Assistance.
2) Council of Europe Recommendation on the Position of the Victim in the Framework of Criminal Law and Procedure, 1985.
3) Statement of the Victims' Rights in the Process of Criminal Justice, issued by the European Forum for Victims' Services in 1996.
4) European Union Framework Decision on the Standing of Victims in Criminal Proceedings.
5) Council of Europe Recommendations on assistance to Crime victims adopted on 14.6.2006.
6) 152nd and 154th report of the Law Commission of India, 1994 and 1996 respectively, recommending introduction of Section 357-A in criminal procedure code, prescribing, inter-alia, compensation to the victims of crime.
7) Recommendations of the Malimath Committee, 2003.
24. The subject matter has been dealt with by experts from over 40 countries in series of meetings and a document has been developed in cooperation with United Nations Office at Vienna, Centre for International Crime Prevention and the compilation under the heading "Handbook on Justice for Victims"
which deals with various aspects of impact of victimization, victims assistance programmes and role and responsibility of frontline professionals and others to victims. The South African Law Commission, in its "Issue Paper 7" (1997) under the Page 43 of 52 R/CR.A/1986/2006 CAV JUDGMENT heading "Sentencing Restorative Justice:
Compensation for victims of crime and victim empowerment" has deliberated on various relevant aspects of this issue.
xx xx xx xx xx
27. In Malimath Committee Report (March 2003), it was observed:-
"6.7.1 Historically speaking, Criminal Justice System seems to exist to protect the power, the privilege and the values of the elite sections in society. The way crimes are defined and the system is administered demonstrate that there is an element of truth in the above perception even in modern times. However, over the years the dominant function of criminal justice is projected to be protecting all citizens from harm to either their person or property, the assumption being that it is the primary duty of a State under rule of law. The State does this by depriving individuals of the power to take law into their own hands and using its power to satisfy the sense of revenge through appropriate sanctions. The State (and society), it was argued, is itself the victim when a citizen commits a crime and thereby questions its norms and authority. In the process of this transformation of torts to crimes, the focus of attention of the system shifted from the real victim who suffered the injury (as a result of the failure of the state) to the offender and how he is dealt with by the State. Criminal Justice came to comprehend all about crime, the criminal, the way he is dealt with, the process of proving his guilt and the ultimate punishment given to him. The civil law was supposed to take care of the monetary and other losses suffered by the victim. Victims were marginalized and the state stood forth as the victim to prosecute and punish the accused.
6.7.2 What happens to the right of victim to get justice to the harm suffered? Well, he can be satisfied if the state successfully gets the criminal punished to death, a prison sentence or fine. How Page 44 of 52 R/CR.A/1986/2006 CAV JUDGMENT does he get justice if the State does not succeed in so doing? Can he ask the State to compensate him for the injury? In principle, that should be the logical consequence in such a situation; but the State which makes the law absolves itself.
6.8.1 The principle of compensating victims of crime has for long been recognized by the law though it is recognized more as a token relief rather than part of a punishment or substantial remedy. When the sentence of fine is imposed as the sole punishment or an additional punishment, the whole or part of it may be directed to be paid to the person having suffered loss or injury as per the discretion of the Court (Section 357 Cr.PC). Compensation can be awarded only if the offender has been convicted of the offence with which he is charged.
xx xx xx xx xx 6.8.7 Sympathizing with the plight of victims under Criminal Justice administration and taking advantage of the obligation to do complete justice under the Indian Constitution in defense of human rights, the Supreme Court and High Courts in India have of late evolved the practice of awarding compensatory remedies not only in terms of money but also in terms of other appropriate reliefs and remedies. Medical justice for the Bhagalpur blinded victims, rehabilitative justice to the communal violence victims and compensatory justice to the Union Carbide victims are examples of this liberal package of reliefs and remedies forged by the apex Court. The recent decisions in Nilabati Behera V. State of Orissa (1993 2 SCC 746) and in Chairman, Railway Board V. Chandrima Das are illustrative of this new trend of using Constitutional jurisdiction to do justice to victims of crime. Substantial monetary compensations have been awarded against the instrumentalities of the state for failure to protect the rights of the victim.
6.8.8 These decisions have clearly acknowledged the need for compensating victims of violent crimes irrespective of the fact whether offenders are Page 45 of 52 R/CR.A/1986/2006 CAV JUDGMENT apprehended or punished. The principle invoked is the obligation of the state to protect basic rights and to deliver justice to victims of crimes fairly and quickly. It is time that the Criminal Justice System takes note of these principles of Indian Constitution and legislate on the subject suitably.""
10. In Re: State of Assam & 2 Others (PIL (Suo Motu) No. 26/2013) vide judgement dated 24.4.2013, a Division Bench of Gauhati High Court observed :
"We have heard learned counsel for the parties on the issue whether in absence of any prohibition under the scheme, interim compensation ought to be paid at the earliest to the victim irrespective of stage of enquiry or trial, either on application of the victim or suo motu by the Court.
In Savitri v. Govind Singh Rawat, (1985) 4 SCC 337, question of interim maintenance under Section 125 Cr.P.C. was considered and it was observed :
"3. It is true that there is no express provision in the Code which authorises a Magistrate to make an interim order directing payment of maintenance pending disposal of an application for maintenance. The Code does not also expressly prohibit the making of such an order. The question is whether such a power can be implied to be vested in a Magistrate having regard to the nature of the proceedings under Section 125 and other cognate provisions found in Chapter IX of the Code which is entitled "Order For Maintenance of Wives, Children and Parents". Section 125 of the Code confers power on a Magistrate of the first class to direct a person having sufficient means but who neglects or refuses to maintain (i) his wife, unable to maintain herself, or
(ii) his legitimate or illegitimate minor child, whether married or not, unable to maintain itself, or (iii) his legitimate or illegitimate child (not being a married daughter) who has attained majority, where such child is, by reason of any physical or mental abnormality or injury unable to maintain itself or (iv) his father or mother, unable to maintain himself or Page 46 of 52 R/CR.A/1986/2006 CAV JUDGMENT herself, upon proof of such neglect or refusal, to pay a monthly allowance for the maintenance of his wife or such child, father or mother, as the case may be, at such monthly rate not exceeding five hundred rupees in the whole as such Magistrate thinks fit.
Such allowance shall be payable from the date of the order, or, if so ordered from the date of the application for maintenance. Section 126 of the Code prescribes the procedure for the disposal of an application made under Section 125. Section 127 of the Code provides for alteration of the rate of maintenance in the light of the changed circumstances or an order or decree of a competent civil court. Section 128 of the Code deals with the enforcement of the order of maintenance. It is not necessary to refer to the other details contained in the above-said provisions.
6. In view of the foregoing it is the duty of the court to interpret the provisions in Chapter IX of the Code in such a way that the construction placed on them would not defeat the very object of the legislation. In the absence of any express prohibition, it is appropriate to construe the provisions in Chapter IX as conferring an implied power on the Magistrate to direct the person against whom an application is made under Section 125 of the Code to pay some reasonable sum by way of maintenance to the applicant pending final disposal of the application. It is quite common that applications made under Section 125 of the Code also take several months for being disposed of finally. In order to enjoy the fruits of the proceedings under Section 125, the applicant should be alive till the date of the final order and that the applicant can do in a large number of cases only if an order for payment of interim maintenance is passed by the court. Every court must be deemed to possess by necessary intendment all such powers as are necessary to make its orders effective. This principle is embodied in the maxim "ubi aliquid conceditur, conceditur et id sine quo res ipsa esse non potest" (Where anything is conceded, there is conceded also anything without which the thing itself cannot exist). [Vide Earl Jowitt's Dictionary of English Law, 1959 Edn., p. 1797.] Page 47 of 52 R/CR.A/1986/2006 CAV JUDGMENT Whenever anything is required to be done by law and it is found impossible to do that thing unless something not authorised in express terms be also done then that something else will be supplied by necessary intendment. Such a construction though it may not always be admissible in the present case however would advance the object of the legislation under consideration. A contrary view is likely to result in grave hardship to the applicant, who may have no means to subsist until the final order is passed. There is no room for the apprehension that the recognition of such implied power would lead to the passing of interim orders in a large number of cases where the liability to pay maintenance may not exist. It is quite possible that such contingency may arise in a few cases but the prejudice caused thereby to the person against whom it is made is minimal as it can be set right quickly after hearing both the parties. The Magistrate may, however, insist upon an affidavit being filed by or on behalf of the applicant concerned stating the grounds in support of the claim for interim maintenance to satisfy himself that there is a prima facie case for making such an order. Such an order may also be made in an appropriate case ex parte pending service of notice of the application subject to any modification or even an order of cancellation that may be passed after the respondent is heard. If a civil court can pass such interim orders on affidavits, there is no reason why a Magistrate should not rely on them for the purpose of issuing directions regarding payment of interim maintenance. The affidavit may be treated as supplying prima facie proof of the case of the applicant. If the allegations in the application or the affidavit are not true, it is always open to the person against whom such an order is made to show that the order is unsustainable. Having regard to the nature of the jurisdiction exercised by a Magistrate under Section 125 of the Code, we feel that the said provision should be interpreted as conferring power by necessary implication on the Magistrate to pass an order directing a person against whom an application is made under it to pay a reasonable sum by way of interim maintenance subject to the other conditions referred to therein pending final disposal of the application. In taking this view we have also taken Page 48 of 52 R/CR.A/1986/2006 CAV JUDGMENT note of the provisions of Section 7(2)(a) of the Family Courts Act, 1984 (Act 66 of 1984) passed recently by Parliament proposing to transfer the jurisdiction exercisable by Magistrates under Section 125 of the Code to the Family Courts constituted under the said Act."
Above view has been reiterated, inter alia, in Shail Kumari Devi v. Krishan Bhagwan Pathak, (2008)9 SCC
632. We are of the view that above observations support the submission that interim compensation ought to be paid at the earliest so that immediate need of victim can be met. For determining the amount of interim compensation, the Court may have regard to the facts and circumstances of individual cases including the nature of offence, loss suffered and the requirement of the victim. On an interim order being passed by the Court, the funds available with the District/State Legal Services Authorities may be disbursed to the victims in the manner directed by the Court, to be adjusted later in appropriate proceedings. If the funds already allotted get exhausted, the State may place further funds at the disposal of the Legal Services Authorities." (Emphasis supplied)
15. We are informed that 25 out of 29 State Governments have notified victim compensation schemes. The schemes specify maximum limit of compensation and subject to maximum limit, the discretion to decide the quantum has been left with the State/District legal authorities. It has been brought to our notice that even though almost a period of five years has expired since the enactment of Section 357A, the award of compensation has not become a rule and interim compensation, which is very important, is not being granted by the Courts. It has also been pointed out that the upper limit of compensation fixed by some of the States is arbitrarily low and is not in keeping with the object of the legislation.
16. We are of the view that it is the duty of the Page 49 of 52 R/CR.A/1986/2006 CAV JUDGMENT Courts, on taking cognizance of a criminal offence, to ascertain whether there is tangible material to show commission of crime, whether the victim is identifiable and whether the victim of crime needs immediate financial relief. On being satisfied on an application or on its own motion, the Court ought to direct grant of interim compensation, subject to final compensation being determined later. Such duty continues at every stage of a criminal case where compensation ought to be given and has not been given, irrespective of the application by the victim. At the stage of final hearing it is obligatory on the part of the Court to advert to the provision and record a finding whether a case for grant of compensation has been made out and, if so, who is entitled to compensation and how much. Award of such compensation can be interim. Gravity of offence and need of victim are some of the guiding factors to be kept in mind, apart from such other factors as may be found relevant in the facts and circumstances of an individual case.
(Emphasis supplied)
17. We are also of the view that there is need to consider upward revision in the scale for compensation and pending such consideration to adopt the scale notified by the State of Kerala in its scheme, unless the scale awarded by any other State or Union Territory is higher. The States of Andhra Pradesh, Madhya Pradesh, Meghalaya and Telangana are directed to notify their schemes within one month from receipt of a copy of this order.
18. We also direct that a copy of this judgment be forwarded to National Judicial Academy so that all judicial officers in the country can be imparted requisite training to make the provision operative and meaningful.
19. In the present case, the impugned judgment shows that the de facto complainant, PW-2 Raman Anand, filed Criminal Revision No.1477 of 2004 for compensation to the family members of deceased Devender Chopra and his son Abhishek Chopra. The Page 50 of 52 R/CR.A/1986/2006 CAV JUDGMENT same has been dismissed by the High Court without any reason. In fact even without such petition, the High Court ought to have awarded compensation. There is no reason as to why the victim family should not be awarded compensation under Section 357-A by the State. Thus, we are of the view that the State of Haryana is liable to pay compensation to the family of the deceased. We determine the interim compensation payable for the two deaths to be rupees ten lacs, without prejudice to any other rights or remedies of the victim family in any other proceedings."
17. Keeping in mind the parameters and principles laid down by the Apex Court in the above case, we are inclined to pass an order of compensation to be awarded to dependent of the deceased namely father and son duo and an amount of Rs.3 lakhs is to be awarded to each of the victims of the crime as above as per notification dated 2.1.2016 issued by Home Department, State of Gujarat in exercise of powers under Section 357(A) of Code of Criminal Procedure, 1973 and another amended notification dated 7.7.2016 in this regard and accordingly, District Legal Services Authority, District Rajkot is hereby directed to award compensation to victims of crime within six weeks from the date of receipt of judgment of this Court.
18. For the reasons recorded in paragraphs 11 to 14 of this judgement, we hereby quash and set aside the judgement and order of acquittal dated 9.3.2006 passed by learned Presiding Officer, Fast Track Court, Rajkot in Sessions Case No.96 of 2005 whereby respondents/original accused are acquitted of the offence under Sections 302, 307, 324, 504, 118 and 114 of Indian Penal Code.
Page 51 of 52 R/CR.A/1986/2006 CAV JUDGMENT19. Accordingly, the appeal is allowed. At the same time learned Sessions Judge is ordered for retrial of Sessions Case NO. 96 of 2005 as expeditiously as possible and in accordance with law.
20. As accused are acquitted by the trial Court, we grant time to surrender before the jail authority on or before 31st July, 2018.
21. R & P be sent back to the trial court forthwith.
(ANANT S. DAVE, J) (R.P.DHOLARIA, J) NAIR SMITA V. Page 52 of 52