Madhya Pradesh High Court
Pappu @ Chandra Prakash Tiwari vs The State Of Madhya Pradesh on 7 May, 2013
A.F.R.
Judge
HIGH COURT OF MADHYA PRADESH JABALPUR
Criminal Revision No.2109/2011
Pappu @ Chandra Pravesh Tiwari
Vs.
State of Madhya Pradesh
-----------------------------------------------------------------------------------------------------
Present : Hon'ble Shri Justice N.K. Gupta.
-----------------------------------------------------------------------------------------------------
Name of counsel for the parties:
Shri S.K. Dwivedi, counsel for the applicant.
Shri Ajay Tamrakar, Panel Lawyer for the respondent/State.
-----------------------------------------------------------------------------------------------------
ORDER
(Passed on 7th day of May, 2013) The applicant has preferred the present revision against the order dated 23.11.2011 passed by the learned 4 th Additional Sessions Judge, Katni in S.T. No.152/04, whereby the application filed by the applicant under Section 233(3) of Cr.P.C. was dismissed.
2. The facts of the case, in short are that, the applicant is an accused in a murder trial pending before the trial Court. In that trial, the witnesses namely Arun Tiwari (PW-9) and V.P. Singh were examined and cross-examinationed. Thereafter, an application under Section 311 of Cr.P.C. was moved to recall these witnesses 2 Criminal Revision No.2109/2011 but the same was dismissed by the trial Court. Thereafter, an application under Section 233(3) of Cr.P.C. was moved, which was dismissed by the trial Court by passing the impugned order.
3. I have heard the learned counsel for the parties.
4. The learned counsel for the applicant has submitted that the name of the applicant was not mentioned in the FIR and therefore, re-examination of the witnesses namely Arun Tiwari and V.P. Singh is necessary. The right given to the accused under Section 233(3) of Cr.P.C. is absolute and the Court cannot deprive him from his rights. In support of his contention, the judgment of the Federal Court in the case of "Sudhir Kumar Datt and others Vs. the King" [AIR (36) 1949 Federal Court 6] is referred. Also the orders passed by the Single Bench of this High Court and various High Courts are referred. One judgment of Kerala High Court passed in the case of "T.N. Janardhanan Pillai Vs. State"
[1992 Cri.L.J. 436] is also referred, whereas the order passed by the Single Bench of this Court in the case of "Nyaju @ Niyaj Mohd. Vs. State of M.P. [2000 (1) J.L.J. 321] is also cited.
Similarly, the order passed by the Single Bench of this Court in the case of "Nand Lal S/o Dayaram Dewani and others Vs. State of Maharashtra" [2007 (1) M.P.L.J. 84] is also referred. The learned counsel for the applicant has further submitted that the witness, who is examined as a prosecution witnesses may be recalled as a defence witness again and in support of this 3 Criminal Revision No.2109/2011 contention, the order passed by the Single Bench of this Court in the case of "Harbhajan and others Vs. State of M.P." [1989 J.L.J. 217] is referred.
5. On the other hand, the learned Panel Lawyer has submitted that the scope of Provision under Sections 311 and 233(3) of Cr.P.C. are different and the applicant cannot get that relief under the garb of Provision under Section 233(3) of Cr.P.C. , which was refused under Section 311 of Cr.P.C. and therefore, the learned Additional Sessions Judge has rightly dismissed the application filed by the applicant.
6. After considering the submissions made by the learned counsel for the parties and looking to the facts and circumstances of the case, it is apparent that the application under Section 311 of Cr.P.C. was moved to recall the aforesaid witnesses, which was rejected. Thereafter, an application under Section 233(3) of Cr.P.C. was moved. It is true that the scope of both the sections is slightly different. If the provision of Section 311 of Cr.P.C. is perused, which is as under:-
"Power to summon material witness, or examine person present- Any Court may, at any stage of any inquiry, trial or other proceeding under this Code, summon any person as a witness, or examine any person in attendance, though not summoned as a witness, or recall and re-examine any person already examined; and the Court shall summon and examine or recall and re-
examine any such person if his evidence appears to it to be essential to the just 4 Criminal Revision No.2109/2011 decision of the case".
Whereas, the provision of Section 233(3) of Cr.P.C. is perused which is as under:-
"If the accused applies for the issue of any process for compelling the attendance of any witness or the production of any document or thing, the Judge shall issue such process unless he considers, for reasons to be recorded, that such application should be refused on the ground that it is made for the purpose of vexation or delay or for defeating the ends of justice."
On comparison of these two provisions, it would be clear that the Provision under Section 311 of Cr.P.C. is more wide. The Court can recall any prosecution witnesses, if it is required to meet the ends of the justice. It may also call any witness, though not cited by any of the party for the just decision of the case. In general, if a witness is examined by the prosecution then, he can be recalled according to the Provision of Section 311 of Cr.P.C. and that witness cannot be recalled under Section 233(3) of Cr.P.C. For the purpose of Section 233(3) of Cr.P.C. witness is required to prove the defence evidence or to produce any document or a thing. Various orders cited by the learned counsel for the applicant about the Section 233(3) of Cr.P.C. were about the calling of the witnesses in defence and not about the recalling of the prosecution witnesses therefore, except the order passed in the case of Harbhajan (Supra), and other orders cited by the learned counsel 5 Criminal Revision No.2109/2011 for the applicant they are not at all applicable in the present case because it is a case of recalling of the witnesses.
7. The Hon'ble Apex Court in the case of "State of M.P. Vs. Badri Yadav and another" [AIR 2006 SC 1769] has held that if a prosecution witness, who had been examined, cross- examined and discharged to be juxtaposed as defence witness, then he remains as a prosecution witness. In the light of the judgment passed by the Hon'ble Apex Court, the fact as to whether the prosecution witness can be called as a defence witness needs to be examined. For example, if a doctor is examined by the prosecution, who has proved the various injury reports of the victims and was released after his cross-examination, it was found that he was required to prove the injuries caused to any of the accused persons and the injury reports are filed after his cross- examination by the defence then, such a doctor can be a defence witness for the injury reports of the accused persons. Therefore, if the prosecution witness who has already been fully examined is required to be recalled as a defence witness then, it is for the accused to show as to how he may be counted as a defence witness. In the order passed by the Single Bench of this Court in the case of Harbhajan (Supra), it was observed that, though the prosecution's witness was recalled as a defence witness but he shall remain a prosecution witness and a further cross-examination if necessary can be done upon that witness. In that order, the 6 Criminal Revision No.2109/2011 Single Bench of this Court has found an error that one witness, who was examined as a prosecution witness also examined a defence witness and his evidence was recorded for two times in a different manner. In the light of the order passed by the Single Bench of this Court in the case of Harbhajan (Supra), it would be apparent that if the prosecution witness is called as a defence witness then, his statement shall continue, which was recorded in the deposition sheet, where his prosecution evidence was completed. His statement shall be started as a defence witness from the end of his previous statement.
8. Under such circumstances, it was for the accused to establish that both the witnesses who were examined as a prosecution witnesses were the defence witness and therefore, examination was necessary. If the application filed by the applicant before the trial Court under Section 233(3) of Cr.P.C. is perused then, it would be apparent that no reason has been mentioned by the applicant as to why he wanted to examine those two witnesses as a defence witness. What was the kind of defence that he wanted to prove by those witnesses. The applicant did not mention any reason in that application and therefore, it is apparent that when the application under Section 311 of Cr.P.C. was dismissed and that order attained finality, thereafter to defeat that order, an application under Section 233(3) of Cr.P.C. was moved and therefore, it would be apparent that the applicant's application was 7 Criminal Revision No.2109/2011 not submitted on bonafide grounds. No defence was to be proved by the applicant from those witnesses but he wanted to recross- examine them with the help of the application and therefore, the application moved by the applicant under Section 233(3) of Cr.P.C. for the purpose of vexation and therefore, it could not be allowed under Section 233(3) of Cr.P.C. The trial Court has rightly rejected the application filed by the applicant under Section 233(3) of Cr.P.C. because it was moved only to defeat the previous order of the trial Court under Section 311 of Cr.P.C., which attained the finality.
9. On the basis of aforesaid discussion, no illegality or perversity is visible in the impugned order passed by the learned Additional Sessions Judge and therefore, there is no basis by which the revision filed by the applicant can be accepted. Consequently, the revision filed by the applicant is hereby dismissed.
10. Copy of this order be sent to the trial Court for information and to proceed with the case with the direction that the interim stay granted to the applicant is hereby vacated.
(N.K. GUPTA) JUDGE 07.05.2013 pnkj