Gujarat High Court
Dhruben Guraldas Balani vs State Of Gujarat on 20 March, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/1981/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 1981 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to YES
see the judgment ?
2 To be referred to the Reporter or not ? YES
3 Whether their Lordships wish to see the fair copy of the NO
judgment ?
4 Whether this case involves a substantial question of law NO
as to the interpretation of the Constitution of India or any
order made thereunder ?
5 Circulate this judgment in the Subordinate Judiciary
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DHRUBEN GURALDAS BALANI
Versus
STATE OF GUJARAT
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Appearance:
MR BHADRESH RAJU, ADVOCATE WITH AKASH A SINGH(8713) for the
PETITIONER(s) No. 1
MR MITESH AMIN, PUBLIC PROSECUTOR WITH MR RAKESH PATEL,
APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 20/03/2018
ORAL JUDGMENT
1. By this application under Article227 of the Constitution of India, the applicant - original accused has prayed for the following reliefs: 8(A) To allow this petition;
Page 1 of 27R/SCR.A/1981/2018 JUDGMENT (B) To issue a writ of mandamus or any other writ, order or direction to quash and set aside orders under Exhibit No.307 dated 20.02.2018, Exhibit No.306 dated 20.02.2018, Exhibit No.305 dated 20.02.2018 Exhibit No.304 dated 19.02.2018, Exhibit No.300 dated 09.02.2018, Exhibit No.299, Exhibit No.296 dated 08.02.2018 Exhibit No.295 dated 08.02.2018, Exhibit No.289 dated 07.02.2018 Exhibit No.286 dated 06.02.2018 and Exhibit No.284 dated 06.02.2018 passed by Additional Sessions Judge, Gandhinagar and to further allow crossexamination of the Prosecution Witness No.27 without disclosing the defence of the accused and also, seeking directions to conduct fair and impartial trial in connection with Sessions Case No.34 of 2014 pending before Additional Sessions Judge, Gandhinagar;
(C) Pending admission, final hearing and disposal of this petition, to stay further proceedings of Sessions Case No.34 of 2014 pending in the court of learned Additional Sessions Judge, Gandhinagar;
(D) To pass such other and further order/s as deemed fit, just and proper by this Hon'ble Court.
2. The case put up by the applicant herein, in her own language, as pleaded in her application, is extracted hereunder: 3.1 That an FIR being CR No.I218 of 2013 dated 06.10.2013 came to be registered before Chandkedha Police Station, Gandhinagar, for the offences under Sections120, 175, 179, 201, 232, 342, 346, 357, 376 and 377 of the Indian Penal Code, 1980 (hereinafter referred as "IPC"). That after the completion of investigation, charge sheet came to be filed on 09.01.2014.
3.2 That the trial had commenced in the abovereferred case and the Prosecution Witness No.27 begin the victim of the alleged offence came before the Ld. Court below and deposed, the examinationinchief had concluded. Thereafter, crossexamination had commenced from 06.02.2018 to 09.02.2018 while the matter was listed on next listing date/s.
3.3 That the petitioner submits that on 06.02.2018 during the crossexamination certain question was asked by the advocate for the accused but the said questions were disallowed and therefore an application was filed under Exhibit no.284 and 286 dated 06.02.2018 which was disallowed vide written order dated 06.02.2018 itself at AnnexureA colly.
Page 2 of 27 R/SCR.A/1981/2018 JUDGMENT
3.4 In furtherance to aforesaid petitioner submits that on
07.02.2018, 08.02.2018, 09.02.2018, 14.02.2018 and 20.02.2018 respectively certain questions were canvassed by the advocate of the petitioner which was again debarred by the Ld. Court below. That thereafter during the course of cross examination the petitioner moved applications under Exhibit no.289 dated 07.02.2018, and thereafter Exhibit 295 and 296 dated 08.02.2018, Exhibit no.299 dated 09.02.2018, Exhibit no.300 dated 09.02.2018 and Exhibit no.304 dated 19.02.2018, Exhibit 305 and 306 dated 20.02.2018 were filed and Ld. Sessions Judge was pleased to reject the application at AnnexureA Colly.
3. Thus, it appears from the materials on record that the applicant is one of the accused persons in a sessions trial for the offence punishable under Sections120B, 175, 179, 201, 232, 342, 346, 357, 376 and 377 of the Indian Penal Code. The victim (prosecutionwitness No.27) is in the witnessbox. Since a long period of time, she is being crossexamined by the defence counsel. In the course of her crossexamination, certain questions put to her came to be disallowed by the trial Court.
4. Being dissatisfied with the same, the applicant is here before this Court with the present application invoking the supervisory jurisdiction of this Court under Article227 of the Constitution of India.
5. Mr. Bhadresh Raju, the learned counsel appearing for the applicant vehemently submitted that the Court below committed a serious error in disallowing few very relevant questions put to the victim in her crossexamination. He would submit that the questions, which were sought to be put to the victim in her crossexamination, could not be said to be irrelevant in any manner and the defence should have been permitted to put such questions so as to test the veracity of the victim. Mr. Raju, would submit that Section146 of the Evidence Act empowers a crossexaminer to put any question to test the veracity of the witness.
Page 3 of 27R/SCR.A/1981/2018 JUDGMENT He would submit that although the vast scope covered by Section146 of the Evidence Act is subject to the Court's powers to control such question, as provided in Sections147 to 152 of the Evidence Act, yet subject to such control, the crossexaminer is entitled to put any question to test the veracity of the testimony of the witness.
6. In such circumstances referred to above, Mr. Raju, the learned counsel appearing for the applicant prays that there being merit in this application, the same be allowed and an appropriate order be passed permitting the defence to put the questions, which came to be disallowed by the trial Court.
7. Mr. Raju, the learned counsel appearing for the applicant, in support of his submissions, placed reliance on a judgment of this Court in the case of 'Prashant Maheshbhai Pandya & Ors. Vs. State of Gujarat'; Special Criminal Application No.4561 of 2015, decided on 22nd September, 2015.
8. On the other hand, this application has been vehemently opposed by Mr. Mitesh Amin, the learned Public Prosecutor appearing for the respondent - State. Mr. Amin, submitted that no error, not to speak of any error of law could be said to have been committed by the trial Court in disallowing the irrelevant questions put by the defence in the cross examination of the victim. Mr. Amin, submitted that the impugned orders are interlocutory in nature and this Court may not disturb such interlocutory orders in exercise of the supervisory powers under Article 227 of the Constitution of India.
9. Mr. Amin, the learned public prosecutor submitted that Section 152 of the Evidence Act empowers the Judge to forbid any question in Page 4 of 27 R/SCR.A/1981/2018 JUDGMENT crossexamination, which in his view, is irrelevant or is intended to annoy or harass the witness. Also, the words used in Section152 of the Evidence Act are "the Court shall forbid", which makes it the duty of the Judge to forbid such questions. It is further submitted that, in view of the background of the testimony of the victim already recorded and the materials on record, it can be said that the disallowed questions hold no relevancy or significance to the subjectmatter and cannot be understood to have any bearing on the veracity of the witness. Drawing my attention to Section130 of the Evidence Act, it is further submitted that the right to crossexamination of the defence counsel is restricted to the "relevant facts" of the case. It is submitted that Section148 of the Evidence Act does not use the term "must", instead used the term "may" in relation to warning the witnesses before answering an irrelevant question, hence, the discretion to allow or disallow "irrelevant" question to be answered by the witness is with the Judge.
10. In such circumstances referred to above, Mr. Amin, the public prosecutor submitted that there being no merit in this application, the same be rejected.
11. Having heard the learned counsel appearing for the parties and having considered the materials on record, the only question that falls for my consideration is whether the Court below committed any error in passing the impugned orders.
12. Before adverting to the rival submissions canvassed on the either side, I must make a note of the questions, which were put and the order passed by the trial Court disallowing those questions: Exh.284 Question: Sister, Your memory is good and you remember all the Page 5 of 27 R/SCR.A/1981/2018 JUDGMENT events in sequence? You have not replied to this question, at that time, Hon'ble Court has noted objection to this question, so in the interest of justice I may be permitted to ask my question.
Order Question asked by the Learned Advocate on behalf of accused that "you remember the events in sequence", after complainant has given answer to the question, the Learned Advocate Shri Gupta on behalf of accused again tries to ask same question, for which it seems improper to grant permission so the application is rejected.
Sd/ 6218 A.S.J Exh.286 Question: Even after recollecting today you cannot say that from when did you become understandable (you can understand)?
Order Complainant has clearly replied to the question asked on behalf of Accused and the same question being asked again the application is hereby rejected.
Sd/ 6218 A.S.J. Exh.289 At this stage, questions regarding door with mosquito net are being asked to witness, at this point of time, below mentioned question was asked.
Question: You remember the fact regarding the door with mosquito net during the year 2001 and you don't remember the fact regarding the panchnama drawn at place of offence in your presence in the year 2013, do you mean this?
Order Read the application, during her deposition complainant has answered to all the questions which she remembers. So the fashion in which the question is tried to be asked on behalf of Accused does not seems to be proper, hence question is not permitted to being asked, so application is rejected.
Sd/
7218
A.S.J.
Page 6 of 27
R/SCR.A/1981/2018 JUDGMENT
Exh.295/8.2.18
In the above mentioned case, it is humbly submitted on behalf of accuse that Cross examination of witness no.27 is in progress. In the cross examination, the witness replied that her half body was on the bend and lower part of body from waist to legs were on floor, then after below mentioned question was asked to the witness. Question: Your one leg be on bed and another leg on floor, such position of body remained for how long time?
Instead of replying to this question, witness has replied otherwise and that is recorded in the deposition, which is not the reply to the question asked by defence, therefore, it is prayed to the Hon'ble Court that the said answer is not the answer to the question, hence in the interest of justice, the Hon'ble Court should give direction to the witness that firstly the witness should answer to the question asked and then after if the witness wants to give any clarification, then the witness can do it but the Hon'ble Court has not granted the prayer.
It is humbly submitted that considering the above mentioned facts and the principles of cross examination, witness should firstly reply to the question asked and then after if witness thinks fit then the witness has right to give legal clarification but before giving such clarification, it is necessary that witness should give reply to the question asked and order is required to be passed regarding this aspect in the interest of justice.
Gandhinagar Dt.8218 Sign. Of Advocate Objection by Govt. Pleader
Witness has replied to the question and not given any clarification so the request is not required to be granted.
Sign. Of Advocate 8218 Order Question asked to victim on behalf of accused that "your one leg was on floor and one leg was up on the bed, such position of body remained for how long time?" victim has clearly given reply to this question and not given any clarification. Therefore, the given application does not seem to be proper and hence, stands rejected.
Sd/
8218
Add..S.J.
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R/SCR.A/1981/2018 JUDGMENT
Exh.296
During cross examination of witness question was asked that your one leg be on floor and another leg be on bend, in such physical situation and considering the above recorded answer, no unwanted incident can happen, such type of physical position this is?
This question is asked in reference to the question put and answer replied prior to this question.
Endoresement of Govt. Pleader Questions can be asked regarding to the Facts in issue. So to ask such question permission cannot be granted.
8/2/18 Order Read the application, read the endorsement made by Sp.P.P. The manner of question for which permission on behalf of accused is prayed for is not proper and so permission to ask the question is not granted.
Sd/ 8218 Addl.S.J. Exh.299 At this juncture, cross examination of witness is going on with reference to para 20 of examination in chief, in which witness has said that she was married on 12.08.2009 and below stated question is asked in the reference that they had celebrated their honeymoon.
Question: After celebrating honeymoon, your husband has not complained regarding celebrating honeymoon.
Endorsement of Govt. Pleader - This question is irrelevant, it does not touches the facts of this case and also, it hampers the basic rights of victim, so permission should not be granted to ask this question.
Order Read the application. Read the endorsement of Ld. Sp. P.P. Regarding this application. Question asked to victim on behalf of accused seems to be irrelevant for the present case and so permission to ask this question is not granted.
Sign.
9.2.18
A.S.J.
Page 8 of 27
R/SCR.A/1981/2018 JUDGMENT
Exh.300
Point No.6 That the following question was put in cross examination to P.W.27 Point No.6: That the following question was put in cross examination to P.W.27: At present, an application at exhibited no.299 given prior to this question is rejected then after below mentioned question is asked -
Question: On the night of honeymoon, you both husband and wife celebrated your honeymoon with great pleasure and you both husband and wife were very happy and joyful on that night?
Endorsement by Govt. Pleader - Same question is asked again and again, so permission should not be granted.
Order Read the application, read the endorsement of Sp. P.P. The question asked on behalf of accused is not relevant for the present case therefore, permission to ask the question is not granted.
Sign 9218 A.S.J. Exh.304 Order After the application is presented, all the applications tendered on behalf of accused to ask the question, which were rejected and at that point note is being made in the deposition. Therefore, regarding this application no necessity is required to pass any other further order.
Sign 1318 A.S.J. Exh.305/20.2.18 In the above mentioned case, it is humbly submitted on behalf of accused that In the case, deposition of victim, PW No.27 is in progress and during crossexamination question was asked that, you were present during the complete process of drawing of panchnama, then can you say that who had written the panchnama. This question is asked only with the intention that while drawing the panchnama, she was present at the place of incident.
Page 9 of 27R/SCR.A/1981/2018 JUDGMENT The said question is not taken on record and on being asked to give the application, this application is submitted. It is prayed that the said question be recorded at the relevant stage when it was asked.
Gandhingar dt.:20218.
Objection by the Govt. Pleader Objection to ask this question because it is clearly mentioned in whole panchnama that as stated by complainant and as seen and dictated by panchas, the said panchnama is written, so there is objection to permit to ask this question.
Order The present witness is complainant and during her deposition questions are being asked to prove the panchnama. The question mentioned in the application does not seems fit to be permitted and hence stands rejected.
Sign 1318 A.S.J. Exh.306/20.2.18 In the above mentioned case, it is humbly submitted on behalf of accused that At this juncture reply is given by witness that when she gave the statement u/s.164 she was fit Then after question was asked that when statements other than statement u/s.164 were recorded, did you tell the investigating officer that, I am mentally and physically unfit.
Hon'ble Court has not permitted to ask this question so it is requested that this question be recorded at the stage where at present the deposition is being recorded.
Gandhinagar.
Dt.:20218 Objection by Govt. Pleader There is objection to ask this question because in the reply of prior question, complainant has clearly stated that she don't remember Page 10 of 27 R/SCR.A/1981/2018 JUDGMENT whether she was completely fit during recording of statements other than statement u/s.164. Therefore, objection is there to grant permission to ask this question.
Order Read the application, read the endorsement of Sp. P. P. in relation to the application. In previous question, victim has clearly stated that today she don't remember that while recording statements other than statement u/s.164 of Cr.P.C, whether she was completely fit or not. Under these circumstances, question mentioned in the application on behalf of accused is irrelevant and hence permission to ask the question is not allowed.
Sign 20218 A.S.J. Exh.307 In the above mentioned case, it is humbly submitted on behalf of accused that During the crossexamination of witness no.27, below mentioned question was asked It is true that after intercourse, the penis of male comes in deep sleeping state and hence, then after, it is not possible to do oral sex. In addition to replying to this question, the witness also gives clarification. The said clarification is done by witness on her own wish. Moreover, the reply to the question in crossexamination should be in yes or no and if necessary then only clarification is to be given, but the question, which is asked in crossexamination is very clear, clarification is not required and this clarification is given for the first time and hence, this clarification you are stating as per your own wish, this fact is not true.
Above mentioned question is not permitted, hence, it is requested by giving this application that at the relevant stage of cross examination, this question and the details of the application be noted.
Gandhinagar.
Dt.200218.
Objection by Govt. Pleader There is objection for asking this question. In para 53 of cross Page 11 of 27 R/SCR.A/1981/2018 JUDGMENT examination, complainant was clearly replied to the question prior to this, therefore, there is objection to grant permission to ask this question.
Order Read the application. Read the endorsement made by Sp. P.P. Regarding this application, victim has clearly replied to the question asked on behalf of accused and as per her wish, she has also done necessary clarification. Regarding the questions asked on behalf of accused during crossexamination, victim cannot be contradicted and the question asked on behalf of accused that victim had stated in her previous statements or not, permission cannot be granted for such type of questions therefore application stand rejected.
Sign 20218 A.S.J.
13. Let me first deal with the submission canvassed on behalf of the State that the correctness of the orders of the Court below being interlocutory orders cannot be examined by this Court under its writ jurisdiction under Article 226 of the Constitution or under its supervisory jurisdiction under Article227 of the Constitution of India.
14. In Indian Renewable Energy Development Agency Ltd vs. Debts Recovery Appellate Tribunal and others 127 (2006) DLT 158, a Division Bench of the Delhi High Court held thus:
"An order allowing or rejecting an application for cross examination is only an interlocutory order. In the present case by the interlocutory order the application for cross examination has been partly allowed. In our opinion, this does not give rise to any cause of action. It is only when the final order is passed by the DRT disposing the proceedings before it finally that a cause of action will arise. In any event, writ jurisdiction is discretionary jurisdiction and a writ petition is not ordinarily entertained against an interlocutory order".
15. The maintainability of the present application may be seen in light of the law laid down by the Supreme Court. In the case of Page 12 of 27 R/SCR.A/1981/2018 JUDGMENT Chandravarkar Sita Ratna Roa vs. Ashlata S. Guram [AIR 1987 SC 117], the Supreme Court observed that:
"21. It is true that in exercise of jurisdiction under Article 227 of the Constitution the High Court could go into the question of facts or look into the evidence if justice so requires it, if there is any mis direction in law or a view of fact taken in the teeth of preponderance of evidence. But the High Court should decline to exercise its jurisdiction under Articles 226 and 227 of the Constitution to look into the fact in the absence of clear cut down reasons where the question depends upon the appreciation of evidence. The High Court also should not interfere with a finding within the jurisdiction of the inferior tribunal except where the findings were perverse and not based on any material evidence or it resulted in manifest of injustice (See Trimbak Gangadhar Telang and Another (supra)). Except to the limited extent indicated above, the High Court has no jurisdiction."
16. Also, in the case of Pepsi foods Ltd and another vs. Special Judicial Magistrate and others [1998 SCC (Cri) 1400], relying upon catena of judgments, the Supreme Court held that:
25. Nomenclature under which petition is filed is not quite relevant and that does not debar the Court from exercising its jurisdiction which otherwise it possesses unless there is special procedure prescribed which procedure is mandatory. If in a case like the present one the Court finds that the appellants could not invoke its jurisdiction under Article 226, the Court can certainly treat the petition one under Article 227 or Section 482 of the Code.
It may not however, be lost sight of that provisions exist in the Code of revision and appeal but sometime for immediate relief Section 482 of the Code or Article 227 may have to be resorted to for correcting some grave errors that might be committed by the subordinate Courts. The present petition though filed in the High Court as one under Articles 226 and 227 could well be treated under Article 227 of the Constitution.
17. In the case of State, through Special Cell, New Delhi vs. Nayjot Sandhu @ Afshan Guru and others [2003 (6) SCC 641], the Supreme Court expressly recognized the powers of the High Court to interfere even with an interlocutory order in exercise of jurisdiction under Article Page 13 of 27 R/SCR.A/1981/2018 JUDGMENT 227 of the Constitution though it cautioned that such powers should be exercised sparingly and only with a view to keep the subordinate Courts within the limits of their authority and only in very exceptional circumstances, warranting interference in exercise of these extraordinary powers. Therefore, the judgment of the Supreme Court in the case of Nayjot Sandhu (supra) does not rule out invoking and exercise of constitutional powers of this Court in appropriate cases.
18. The main grievance of the counsel for the applicant is that unless the questions put to the witness are forbidden under Section 151 or 152 of the Indian Evidence Act, the Court cannot disallow the questions put to the witness in his crossexamination. It was also his submission that if the questions put to a witness were not to be allowed, the right course for the Trial Judge under Section 148 was to decide if the witness was to be compelled to answer the same or not and if he thinks fit, he may warn the witness that he was not obliged to answer.
19. Under the scheme of the Evidence Act, Chapter X deals with the examination of the witnesses. The Different kinds of responsibility are cast on the Judge in different provisions of this Chapter while recording evidence. Then the Courts also have extensive powers for protecting the witnesses from the questions not lawful in cross examination as set out in Sections 146 to 153 of the Evidence Act. Under Section 136, the Judge has not only to satisfy that the evidence that was to be led was relevant but, in what manner if proved, would be relevant. It was only if he was satisfied that the evidence, if proved, would be relevant, that he could admit the same. If it is his duty to admit all the relevant evidence, it is no less his duty to exclude all irrelevant evidence. Section 5 of the Act also declares that "evidence may be given in any suit or proceedings of the existence or nonexistence of every facts in issue and of such other Page 14 of 27 R/SCR.A/1981/2018 JUDGMENT facts as hereinafter will be declared to be relevant, and of no others. From this, it comes out to be that the Judge is empowered to allow only such evidence to be given as is, in his opinion, relevant and admissible and in order to ascertain the relevancy of the evidence which a party proposes to give, he may ask the party, in what manner, if evidence proved, would be relevant and, he may then decide as to its admissibility. In fact, the question of relevancy is of great nicety and sometimes, great difficulty is felt by the Trial Judge in deciding question of relevancy. Therefore, it is desired that in doubtful cases, he should admit rather than excluding the evidence.
20. Section137 of the Evidence Act gives a statutory right to the adverse party to cross examine a witness. Section 138 of the Evidence Act only lays down the three processes of examination to which a witness may be subjected. It does not deal with the admissibility of the evidence. It also provides that the examination and crossexamination must relate to relevant facts, but the crossexamination need not be confined to the facts to which the witness testified in his examinationin chief. Under this Section, the crossexamination can go beyond the facts narrated in examinationin chief, but all such questions must relate to relevant facts. It is not that under the right of cross examination, the party will have the right to ask reckless, irrelevant, random and fishing questions to oppress the witness. The "relevant facts" in cross examination of course have a wider meaning than the term when applied to examinationinchief. For instance, facts though otherwise irrelevant may involve questions affecting the credit of a witness, and such questions are permissible in the cross examination as per Section 146 and 153 but, questions manifestly irrelevant or not intended to contradict or qualify the statements in examinationinchief, or, which do not impeach the credit of a witness, cannot be allowed in cross Page 15 of 27 R/SCR.A/1981/2018 JUDGMENT examination. It is wellestablished rule of evidence that a party should put to each of a witness so much of a case as concerns that particular witness.
21. It is experienced that sometimes, cross examination goes rambling way and assumes unnecessary length and is directed to harass, humiliate or oppress the witnesses. It is also experienced that the Courts often either due to timidity or the desire not to become unpopular or at times, not knowing its responsibilities and powers, allow the reckless, scandalous and irrelevant cross examinations of witnesses. In fact, in such situations, the court has the power to control the cross examination. The court has a duty to ensure that the cross examination is not made a means of harassment or causing humiliation to the witness. While allowing latitude in the cross examination, court has to see that the questions are directed towards the facts which are deposed in chief, the credibility of the witness, and the facts to which the witness was not to depose, but, to which the cross examiner thinks, is able to depose. It is also wellestablished that a witness cannot be contradicted on matters not relevant to the issue. He cannot be interrogated in the irrelevant matters merely for the purpose of contradicting him by other evidence. If it appears to the Judge that the question is vexatious and not relevant to any matter, he must disallow such a question. Even for the purpose of impeaching his credit by contradicting him, the witness cannot be put to an irrelevant question in the cross examination. However, if the question is relevant to the issue, the witness is bound to answer the same and cannot take an excuse of such a question to be criminating. That being so, it can be said that a witness is always not compellable to answer all the questions in cross examination. The court has ample power to disallow such questions, which are not relevant to the issue or the witness had no opportunity to know and on which, he is Page 16 of 27 R/SCR.A/1981/2018 JUDGMENT not competent to speak. This is in consonance with the wellestablished norm that a witness must be put that much of a case as concerns that particular witness. also provides that the examination and cross examination must relate to relevant facts, but the crossexamination need not be confined to the facts to which the witness testified in his examinationinchief. Under this Section, the crossexamination can go beyond the facts narrated in examinationin chief, but all such questions must relate to relevant facts. It is not that under the right of cross examination, the party will have the right to ask reckless, irrelevant, random and fishing questions to oppress the witness. The "relevant facts"
in cross examination of course have a wider meaning than the term when applied to examinationinchief. For instance, facts though otherwise irrelevant may involve questions affecting the credit of a witness, and such questions are permissible in the cross examination as per Section 146 and 153 but, questions manifestly irrelevant or not intended to contradict or qualify the statements in examinationinchief, or, which do not impeach the credit of a witness, cannot be allowed in cross examination. It is wellestablished rule of evidence that a party should put to each of a witness so much of a case as concerns that particular witness.
22. A protracted and irrelevant cross examination not only adds to the litigation, but wastes public time and creates disrespect of public in the system. The court is not to act a silent spectator when evidence is being recorded. Rather, it has the full power to prevent continuing irrelevancies and repetitions in cross examination and to prevent any abuse of the right of cross examination in any manner, appropriate to the circumstances of the case. The Court could have such a power to control the cross examination apart from the Evidence Act as also the Code of Criminal Procedure. Section 146 of the Evidence Act though Page 17 of 27 R/SCR.A/1981/2018 JUDGMENT relaxes the ambit of cross examination and permits the putting of questions relating to the trustworthiness of the witness, but such questions also must be relevant for the purpose of impeaching the credit, though not to the issue. Under the garb of shaking credit, irrelevant or vexatious questions cannot be allowed, if they do not really impeach the credit of witness or do not challenge the evidence given in examination inchief relating the matter under enquiry. It is established proposition of law that if the question is directly relevant i.e. if it relates to the matters, which are points in issue, the witness is not protected to answer even it amounts to criminating him but, if it is relevant only tending to impeach the witness's credit, the discretion lies with the Judge to decide whether witness shall be compelled to answer it or not. Generally, he will not be allowed to be contradicted except in the cases under Section 153. In fact, Sections 132, 146, 147 and 148 embrace whole range of questions, which can properly be addressed to witness and these should be read together.
23. Thus, it can be said that the relevancy of evidence is of a two fold character; it may be directly relevant in the bearing on, elucidating, or disproving, the very merits of the points in issue. Secondly, it can be relevant in so far as it affects the credit of a witness. As regard the relevancy relating to a credit of a witness, the court has to decide the same under Section 148 whether the witness is to be compelled to answer or not or to be warned that he is not obliged to answer. The Judge has the option in such a case either to compel or excuse. The provisions of Sections 148 to 153 are restricted to questions relating to facts which are relevant only in so far as they affect the credit of the witness by injuring his character; whereas some of the additional questions enumerated in Section 146 do not necessarily suggest any imputation on the witness's character. When we talk of the relevancy of Page 18 of 27 R/SCR.A/1981/2018 JUDGMENT the questions relating to character, unnecessarily provocative or merely harassing questions will not be entertained in this class of questions.
24. As per Sections 151 and 152 of the Evidence Act, the questions which are apparently indecent or scandalous or which appear to be intended to insult or annoy or are offensive in form, are forbidden. Such questions may be put either to shake the credit of witness or as relating to the facts in issue. If they are put merely to shake the credit of the witness, the court has complete dominion over them and to forbid them even though they may have some bearing on the questions before the court. But, if they relate to the facts in issue or are necessary to determine the facts in issue existed, the court has no jurisdiction to forbid them. The court cannot forbid indecent or scandalous questions, if they relate to the facts in issue. It is because what is relevant cannot be scandalous.
25. Having seen that though the ambit of cross examination of a witness goes beyond his examinationinchief, but there has to be relevancy of the questions as regard to the facts or to the creditworthiness of a witness. The counsels must exercise their right of cross examination in a reasonable manner. They have their obligations no less than their privileges. They have no right of unlimited arguments or examination of witnesses, but only so much as would be relevant and reasonably necessary in the particular matter. When a Judge exercises his discretion and disallows a question being irrelevant on any count, the cross examiner should accept the court's rulings without any demur or display of temper. The court is entitled to expect such like acceptance of a ruling on the part of the counsel. [See: R.K. Chandolia vs. CBI and others, W.P. (CRL.) No.225 of 2012 decided on 11th April 2012 by the Page 19 of 27 R/SCR.A/1981/2018 JUDGMENT Delhi High Court].
26. On the touchstone of Chapter X of the Evidence Act, it is his duty to monitor the crossexamination of the witness. The Supreme Court in the case of Makhan Lal Bangal vs. Manas Bhunia and others, [2001 AIR (SC) 490] held thus:
"An election petition is not a dispute between the petitioner and respondent merely; the fate of the constituency is on trial. A Judge presiding over the trial of an election petition, and any trial for the matter of that, needs to effectively control examination, cross examination and reexamination of the witnesses so as to exclude such questions being put to the witnesses as the law does not permit and to relieve the witnesses from the need of answering such questions which they are not bound to answer. Power to disallow questions should be effectively exercised by reference to Sections 146, 148, 150, 151 and 152 of the Evidence Act by excluding improper and impermissible questions. The examination of the witnesses should not be protracted and the witness should not feel harassed. The crossexaminer must not be allowed to bully or take unfair advantage of the witness. Though the trials in India are adversarial, the power vesting in the court to ask any question to a witness at any time in the interest of justice gives the trial a little touch of its being inquisitorial. Witnesses attend the court to discharge the sacred duty of rendering aid to justice. They are entitled to be treated with respect and it is the judge who has to see that they feel confident in the court. In Ram Chander vs State of Haryana, this Court observed, "....... to be an effective instrument in dispensing justice, the presiding judge must cease to be a spectator and a mere recording machine. He must become a participant in the trial by evincing intelligent active interest....".
An alert judge actively participating in court proceedings with a firm grip on oars enables the trial smoothly negotiating on shorter routes avoiding prolixity and expeditiously attaining the destination of just decision. The interest of the counsel for the parties in conducting the trial in such a way as to gain success for their respective clients is understandable but the obligation of the presiding judge to hold the proceedings so as to achieve the dual objective search for truth and delivering justice expeditiously cannot be subdued. Howsoever sensitive the subject matter of trial may be; the court room is no place of play for passions, emotions and surcharged enthusiasm".
Page 20 of 27R/SCR.A/1981/2018 JUDGMENT
27. I had an occasion to consider an identical issue in the case of Prashant Maheshbhai Pandya and others vs. State of Gujarat [Special Criminal Application No.4561 of 2015 decided on 22nd September 2015]. I may quote the relevant observations as under:
14 The principles of examination of witnesses are delineated under Chapter 10 of the Evidence Act, almost, with mathematical precision. A witness can be examined to establish a fact in issue or a relevant fact. These expression, in turn are defined under Section 3 of the Act. Under Section 136 of the Act, the trial Court is entitled to ascertain the purpose for which a particular witness is examined. It is only on being satisfied that the evidence of such witness would throw light on the facts in issue or the relevant fact, that he may be permitted to be examined. Section 138 of the Act incorporates certain important principles in the mater of examination of the witness in chief. It insist that the examination in chief and cross must relate to the relevant facts. The cross examination, however, is not restricted to the facts, which are testified in the chief examination. As long as it relates to the relevant facts, the crossexamination cannot be confined to any limits.
15 However, the essence of cross examination is that it is interrogation by the advocate of one party of the other party or his or her witness called by his adversary with the object either to obtain from such party/witness admissions favourably to his cause or to discredit him. Nobody likes to be cross examined and I suppose it is human tendency and yet cross examination is considered to be the most effective of all means of extracting the truth and exposing falsehood. It is stated in para 801 of the Halsbury's Laws of England, Third Edition, Volume 15 that the purpose of cross examination is that it is directed to (1) credibility of the witness; (2) the facts to which he has deposed in chief, including cross examiner's version thereof; and (3) the facts to which the witness has not deposed but to which the cross examiner thinks he is able to depose. It is also stated therein that the failure to cross examine a witness on some material part of his evidence, or at all, may be treated as acceptance of the truth of that part or the whole of his evidence. The object of cross examination is two fold and that is to weaken, qualify or destroy the case of the opponent; and to establish the party's own case by means of his opponent's witnesses (Phipson, 11th Ed p. 648). As per Powell, (9th Ed, p 532), the objects are to impeach the accuracy, credibility and general value of the evidence given in chief, to sift the facts already stated by the witness, to detect and expose discrepancies, or Page 21 of 27 R/SCR.A/1981/2018 JUDGMENT to elicit suppressed facts which will support the case of the cross examining party. The exercise of this right is justly regarded as one of the most efficacious tests, which the law has devised for the discovery of truth. By means of it, the situation of the witness with respect to the parties and to the subject of litigation, his interest, his motives, his inclination and prejudices, his character, his means of obtaining a correct and certain knowledge of the facts to which he bears testimony, the manner in which he had used those means, his powers of discernment, memory and description are all fully investigated and ascertained and submitted to the consideration of the jury, (or the Court) who have an opportunity of observing his demeanor, and of determining the just value of his testimony.
Considerable latitude is allowed in cross examination. It need not be confined to the facts elicited in examination in chief or to strictly relevant facts. The accused is entitled to cross examination to elicit facts in support of his defence from the prosecution witnesses wholly unconnected with the examination in chief. The cross examining advocate can even undertake to show at some subsequent stage that questions apparently irrelevant are really relevant. Relevant facts in cross examination must necessarily have a wider meaning then the term when applied to examination in chief. For instance the facts though otherwise irrelevant may involve questions affecting the credit of the witness and such questions are permissible in cross examination. Crossexamination is not limited to the matters upon which the witness has already been examined in chief but extends to the whole case (See Sarkar on Evidence, 15th Edition page 2172). It must also not be forgotten that many a times the privilege of cross examination to credit is abused and this happens when the cross examiner allows himself to be a tool in the hands of unscrupulous litigant disrespecting his profession.
16 Under the scheme of the Indian Evidence Act, Chapter X deals with examination of witnesses and Section 137 gives a statutory right to the adverse party to crossexamine a witness examinedin chief. Section 138 gives the order of examination of witnesses. After defining what is a leading question in Section 141, law permits such questions to be put while the witness is under the cross examination. Section 146 indicates the lawful ambit and scope of such crossexamination inter alia, by pointing out that questions which test the veracity of a witness or which tend to discover who he is and what is his position in life, or which go to shake his credit by injuring his character, although the answer to such question might tend directly or indirectly to criminate him or might expose or tend directly or indirectly to expose him to a penalty or forfeiture, are within permissible precincts of that provision. Section 148 gives discretion to a Court to decide certain matters, as Page 22 of 27 R/SCR.A/1981/2018 JUDGMENT to whether or not a witness should be subjected compulsorily to answer, or whether, in its discretion, may proceed to warn the witness that he is not obliged to answer the question. The provisions of Section 148 open up by a qualifying clause that when such a question relates to a matter not relevant to a suit or proceeding, then the Court has discretion to decide as is indicated by the Section itself. It follows, therefore, that once a question, which is not relevant is put, the matter is within the discretion of the Court and it has to decide whether the witness has to be compelled to answer such a question or whether a warning should ensue that the witness is not obliged to answer the same. The decision of the Court must reach either of these two results. While exercising the discretion in this regard what matters should be taken into account are enumerated in clauses (1) to (4) of Section 148 and one of those is that such questions are proper if the same are of such a nature that the truth of the imputation conveyed by them would seriously affect the opinion of the Court as to the credibility of the witness on the matter to which he testifies.
17 Section 149 is a warning signal to the person putting the question and indicates ensuing liability. It also further points out how to work out the right of a crossexamination in such matters. It expressly states that, unless there are reasonable grounds for thinking that the imputation which is conveyed by these questions is well founded, questions should not be asked. Illustrations appended to the section lucidly illustrate the purpose of the provisions of Section 149. Section 150 is the penalty that may ensue against a reckless crossexamination if the Court was of the opinion that the questions were asked without reasonable grounds.
18 Section 151 gives power to the court to forbid questions on the ground that those are indecent or scandalous, subject, however to the exception that they relate to the facts in issue, or to matters necessary to be known in order to determine whether or not the facts in issue existed. In other words, indecent and scandalous questions can be put if they directly relate to the facts in issue and also if it is necessary to be known in order to determine whether or not the facts in issue existed. It has to be pointed out, therefore, that these exceptions are vital, and if in any given case the Court is satisfied that even an indecent or scandalous question may have a bearing upon a fact in issue, the same cannot be forbidden. If a question is merely intended to insult or annoy and is offensive in form, the court has power to forbid the same as is clear from Section 152.
19 Thus the whole scheme has to be worked out within the limits of the crossexamination primarily indicated by Sec. 146 of the Act.
Page 23 of 27R/SCR.A/1981/2018 JUDGMENT In certain matters the Court has to decide whether the witness should be compelled to answer or whether he should be warned that he is not obliged to answer. The liability of the person asking the question is indicated by Sections 149 and 150. The power to forbid asking of such questions is referable to Sections 151 and
152. After mapping out this scheme, the legislature has enacted Section 155 which deals with impeaching credit of witnesses and also speaks of modes how the same has to be done. Such credit can be impeached by the adverse party so also by the party who calls the witness with the leave of the court and amongst others, if permitted, by tendering evidence of persons to testify that the witness was believed by them to be unworthy of credit, or by tendering proof that the witness was bribed or had the offer of bribe or had received any other inducement to give evidence, or by proof of former statements inconsistent with any part of the evidence given by him and in case of a prosecutrix, by leading evidence of her immoral character. These provisions do in fact illustrate that the law permits, as a reasonable mode of defence, to put before the Court even further evidence so as to discredit a particular witness. Along with this the provisions of Section 146 permit questions which tend to shake the credit of a witness by injuring his character. Both these provisions will have to be considered together while deciding such matters.
20 The legislative intent has to be primarily found from the language employed in the enacting statute. The word 'credit' used in Sec. 146 is of a wide and varied connotation and has to be distinguished from the word 'character', though the latter may include the former. 'Credit' would take in belief, estimate of reputation, however, good character, and 'creditable' so construed would mean, honourable or trustworthy. The 'character' envisages a moral or ethical qualities of a person as a social being. Thus it is plain that the provisions of Section 146(3) permit a crossexaminer to put questions which will not only shake the credit of a witness, but which will also expose his ethical and moral behaviour which may ultimately weigh with the Court while evaluating or appreciating testimonial evidence. By its very nature questions on mala fides as opposed to bona fides, immorality as opposed to good morality, dishonesty as against honesty, falsehoods as against truthfulness, can all conceivably be put, provided there is necessity and foundation for the same. For further (sic) Section 155 expressly permits by indicating a mode and manner to bring in evidence upon the credit of a witness so as to impeach such testimony. Mere exercise by the media indicated by Section 155, without asking questions permissible under Section 146, may in a given case loose all its effectiveness and would be futile. What could therefore be brought before the Court under Section 155 can surely Page 24 of 27 R/SCR.A/1981/2018 JUDGMENT be put to the witness nay, must be put while he is giving evidence in a cause. Looking to this interwoven scheme of statutory provisions, it is plain that under the Indian law, "credit" including "the character" of a witness, is a relevant factor to be taken into account by every Court administering justice. However such being the amplitude, of necessity, limitations may arise because of the issues that may be involved in a particular given controversy and further the questions being merely asked to insult or annoy a witness or the question is by itself indecent or scandalous. In such offensive only the Court is empowered to protect the witness by the manner indicated by Section 148, Section 150 or even putting an embargo under Section 151 or 152 of the Act. Till conditions of these provisions are not satisfied the matter is at large and witness must stand all the test before his word can be raised to pedestal of the proof."
28. Having regard to the tenor of the questions put to the victim in her crossexamination, I am of the view that the trial Court committed no error as such in disallowing such questions. In the matters of the present nature, ordinarily, the High Court should leave it to the better discretion of the trial Court as regards relevancy of the questions put to a witness in his or her crossexamination. I am saying so because the trial Court would be in a better position to appreciate or consider the relevancy or irrelevancy of the questions put by the defence counsel to a witness having regard to the case of the prosecution and the evidence on record. It is the trial Court, who could be said to be in absolute control and wellversed with the proceedings of the case over a period of time. In such circumstances, it would not be appropriate for this Court in exercise of its supervisory jurisdiction under Article227 of the Constitution of India to interfere with such discretionary orders unless on the face of it the Court is convinced that an absolute relevant question has been disallowed on a very flimsy ground or for no good reason. It is true that the defence counsel may be having something in his mind, but at times, he may be a bit reluctant to disclose the same in the fear that his defence would be disclosed, which would cause Page 25 of 27 R/SCR.A/1981/2018 JUDGMENT prejudice to his client. The defence counsel can undertake to show at a subsequent stage that the question was really relevant. However, all these would depend on the facts of each case.
29. It is very much necessary for the trial Court to effectively control the crossexamination and restrain the defence, if need be to indulge in pointless and grilling crossexamination. In the case at hand, the witness concerned is the victim herself. The charge against the accused persons is quite serious. The charge is one of rape. It would not be appropriate to put indecent or scandalous questions to the victim. The ambivalence entitled by quite a few judges to do their plain duty in this regard, may be out of a false exaggerated anxiety to be more than fair to the Defence. There can be no quarrel with the basic proposition that the Court has to be fair to the Defence. However, this does not mean that in their anxiety to be fair, trial Courts should abdicate their plain duty cast on them by law and be helpless spectators to an attempt by the Defence the course of justice.
30. I would like to impress upon the trial Judges to realize the importance and seriousness of their true role and responsibility and discharge their duty effectively - no doubt with all fairness, but also, with the requisite firmness, wherever necessary. At times, the exasperating crossexamination, without any direction or legitimate purpose, would leave an uneasy impression on the mind of the Reader that the crossexaminer had deliberately created artificial situations by introducing some irrelevant or insignificant stuff for the first time in the crossexamination itself. If the defence indulges in indiscriminate use of such tactics, the plain duty of the trial Court is to intervene and intervene effectively, in order to check the distortions. [See: Chandrakant Narayan Chavan Vs. State of Maharashtra & Anr.; 1989 Page 26 of 27 R/SCR.A/1981/2018 JUDGMENT Cri.L.J. 717]
31. For the forgoing reasons, this application fails and is hereby rejected.
(J.B.PARDIWALA, J) aruna Page 27 of 27