Gujarat High Court
State Of Gujarat vs Narubhai Amrabhai Chunara Vaghri on 22 February, 1996
Equivalent citations: 1997CRILJ3479, (1996)3GLR143
JUDGMENT
1. WHETHER an acquittal appeal filed by the State of Gujarat in the first instancc can be said to be ready for the purposes of the same being entlisted on the final hearing board, more particularly in cases wherein the respondent-accused is declared absconding by the Court under Section 82 of the Criminal Procedure Code' 1973, and no appearance has been filed on his behalf and further as the very off-shoot of the same, in the second instance, whether the said appeal can be heard and finally disposed of at the back or in absence of the said, absconding accused ? This in short are two questions of indeed quite great importance, which arise for consideration in the context and background of the following facts and circumstances of the instant ease.
2. Stating succinctly, the respondent-Narubhai Amrabhai Chunara who came to be tried, vide Sessions Case No. 236/92 for the alleged offences punishable under Sections 367. 323 read with Section 34 of I.P.C. by the learned Additional Sessions Judge, Kheda at Anand, was at the end of trial by the judgment and order dated 17-1-1994, ordered to be acquitted. Feeling aggrieved by the same, the State has preferred the present acquittal appeal, which came up for admission before this Court (Corant : K. J., Vidya and B. J. Shelhna J.I.) wherein on 11-7-1994 following order was passed :--
R & P to be called for so as to reach this Court on before 18-7-1994. Matter; to be placed on board on 19-7-1994. This order to be, communicated (elephonicalty also today.
Thereafter, on receipt of the R&P, on 21-7-1994, this Court passed the following order :
Leave granted. Appeal admitted. Bailable warrant be issued in the sum of Rs. 5000/- and a. surely of the like amount.
2.1 Thereafter as the bailable and failing which non-bailable warrant returned unexecuted with the police remarks that the accused was not available at his residence and further that his where-abouts were also not known, the learned APP requested this Court to grant some time to make an appropriate application under Section 82 of the Code to lake further necessary steps for declaring the accused absconding. This was granted. The learned APP accordingly filed Misc. Criminal Application No. 4609/95 for declaring the respondent as absconding. The said application was granted by an order dated 8-12-1995. Today, Mr. J. A. Shelat, the learned APP has submitted an affidavit filed by Mr. A. B. Joshi, Sr. PSI, Umreth Police Station wherein it is stated that necessary proclamation was published in local dailiesviz. 'Gujarat Samachar' and 'Naya Padkar' dated 19-12-1995 directing the respondent to appear before P1 Umreth Police Station between 11 -00 a.m. and 6-00 p.m. within 30 days from the date of publication of the proclamation in the said newspapers. Further, according to the learned APP despite the aforesaid notice issued in the two local dailies, since within the stipulated period of 30 day s the respondent has not appeared before the concerned P1, not only he should be declared as absconding, but the acquittal appeal filed against him by the State be treated as ready for final hearing and the office be accordingly directed to place the same on final hearing board as and when its turn is due in its ordinary course.
3. Now. ordinarily, a matter cannot be said to be ready to be placed on the final hearing board till the date concerned accused against whom it is admitted is duly served and appears before the Court either personally or through his learned advocate. To this ordinary practice, one just and legal exception is carved out where the respondent when found to be absconding, and ultimately declared to be so by this Court there is indeed no question of serving any other notice upon him and matter can be said to be or deemed to be ready for all purposes ! When accused in one breath with manifest intention avoids service of notice upon him and successfully manages to do so. he in his second breach cannot be subsequently permitted to say that the appeal against him cannot be heard in his absence when he was not duly served. No person can be permitted to earn benefit out of his double standards -- own wrong. In fact, under such circumstances not to enlist this appeal on the final hearing board, would be to indirectly play in the hands for some tricky, scheming, mischievous respondent- accused who is always and quite obviously and out and out interested in seeing that the matter does not reach the final hearing and thereby successfully avoid final judgment for quite some indefinite time passed against him apprehending that acquittal order if quashed and set aside, he would be alone convicted and sentenced for the alleged offences and accordingly forwarded to jail to serve out the imprisonment. Such deliberately created mischievious situations wherein accused illegally has the upper-hand is simply not permissible and cannot be countenanced that lightly. The principle of hearing the accused before any order of conviction and sentence is recorded against him cannot be permitted to be abused and stretched to such an illogical and absurd extent where he can bring the administration of justice to the grinding halt at his whims and caprice avoiding the notice to be served upon him keeping the Court at a safe distance, ultimately taking advantage of his own illegal absconsion.
4. In cases of the accused absconding before the trial Court, a provision is made in Section 299 of the Code which pertains to the recording of evidence even in absence of the accused. The said Section 299 of the Code reads as under:
299. Record of evidence in absence of accused.
(1) If it is proved that an accused person has absconded, and that there is no immediate prospect of arresting him, the Court competent to try or commit for trial, such person for the offence complained of may, in his absence, examine the withness (if any) produced on behalf of the prosecution, and record their depositions and any such deposition may, on the arrest of such person, be given in evidence against him on the inquiry into, or trial for, the offence with which he is charged, if the deponent is dead or incapable of giving evidence or cannot be found or his presence cannot be procured without an amount of delay, expense or inconvenience which, under the circumstances of the case, would be unreasonable.
(2) If it appears that an offence punishable with death or imprisonment of life has been committed by some person or persons unknown, the High Court or the Sessions Judge may direct that any Magistrate of the first class shall hold an inquiry and examine any depositions so taken may be given in concerning the offence and any depositions so taken may be given in evidence against any person who is subsequently accused of the offence, if the deponent is dead or incapable of giving evidence or beyond the limits of India.
So far as the provisions regarding the final hearing of the appeal of the absconding accused is concerned, we have not been pointed out any specific provision as such in the Code itself empowering the Court to proceed, but at the same time, to appreciate this little tricky position, it would indeed be quite worthwhile to refer to Section 390 of the Code, which pertains to the arrest of the accused in appeal for acquittal. The said Section 390 of the Code reads as under :
390. Arrest of accused in Appeal from Acquittal.
When an appeal is presented under Section 378 the High Court may issue a warrant directing that the accused be arrested and brought before it or any sub-ordinate Court and the Court before which he is brought may commit him lo prison pending the disposal of the appeal or admit him to bail.
Now, by virtue of this Section 390 of the Code only, this Court has issued the bailable and thereafter the non-bailable warrant. In fact, as soon as this Court on perusing the impugned judgement and order of acquittal reached the prima facie conclusion that there was sufficient ground for issuing notice to the respondent, his status as an accused person and proceedings against him stand revived. This is a settled legal position. Now once the status of the respondent as an accused person stands revived and when even in absence of the accused, as per the provisions contained in Section 299 of the Code, the evidence can be recorded by the trial Court in his absence by examining the witnesses, the appellate Court can certainly hear and decide the appeal in his absence more particularly when the provisions contained in Section 82 of the Code are duly complied with and we are further satisfied on the basis of the affidavit filed by the concerned police officer that the accused is absconding.
5. In view of the aforesaid discussion, the office is directed to treat this appeal as ready and qualified to be enlisted on the final hearing board as and when its turn is due. However, by way of abundant caution and further with a view to assist the Court from the stand point view of the absconding accused, we in overall interest of Justice deem it quite desirable to direct the office of High Court in all such cases where the respondent-accused is declared absconding to appoint learned advocate to defend him, even if not so requested by the accused. This is only with a view to see that sometimes under heavy pressure of work-load in some given cases, some important aspects in favour of the accused is/are not just lost sight of by the learned APP as well as the Court hearing this appeal. This Court is required to steer clear of the prejudice that because accused is absconding, he might be the culprit.
6. In the result, the office is directed to treat this appeal as ready to be placed on the final hearing board and place the same on the final hearing board in ordinary course as and when its turn comes. The office is also directed to appoint an advocate on behalf of the respondent-accused immediately.