Gujarat High Court
State Of Gujarat vs Mahmmad Husain @ Bhuro @ on 24 April, 2013
Author: M.R. Shah
Bench: M.R. Shah
STATE OF GUJARAT....Appellant(s)V/SMAHMMAD HUSAIN @ BHURO @ GOPIKISHAN AAMADBHAI MAHIDA....Opponent(s)/Respondent(s) R/CR.A/1337/2012 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 1337 of 2012 For Approval and Signature:
HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA =============================================
1.
Whether Reporters of Local Papers may be allowed to see the judgment ?
Yes
2. To be referred to the Reporter or not ?
Yes
3. Whether their Lordships wish to see the fair copy of the judgment ?
No
4. Whether this case involves a substantial question of law as to the interpretation of the constitution of India, 1950 or any order made thereunder ?
No
5. Whether it is to be circulated to the civil judge ?
No ============================================= STATE OF GUJARAT....Appellant(s) Versus MAHMMAD HUSAIN @ BHURO @ GOPIKISHAN AAMADBHAI MAHIDA....Opponent(s)/Respondent(s) ============================================= Appearance:
MS CM SHAH, ADDL. PUBLIC PROSECUTOR for the Appellant(s) No. 1 MR KANDRAP H DHOLAKIA, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 ============================================= CORAM:
HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE S.H.VORA Date : 24/04/2013 CAV JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] Present case is a glaring example of inaction on the part of all three instruments in justice delivery system i.e. the Presiding Officer/trial Court, the Public Prosecutor and the Investigating Agency in finding out the real truth which resulted into the acquittal of the respondent accused who was tried for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code, 1860 (hereinafter referred to as IPC ). Present case demonstrates how the Presiding Officer who has conducted the trial; the Public Prosecutor and the Investigating Agency failed in performing their respective duties while conducting the trial, resulting into failure of justice delivery system.
[1.1] Present Appeal under Section 378(1)(3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as CrPC ) has been preferred by the appellant State of Gujarat against the impugned judgment and order of acquittal dated 12.04.2012 passed by the learned 2nd Additional Sessions Judge, Jamnagar in Sessions Case No.67 of 2009 by which the learned Judge in absence of the deposition of the prosecutrix/victim and/or without examining the prosecutrix as a witness, has acquitted the respondent herein original accused for the offences punishable under Sections 363, 366 and 376 of the IPC.
[2.0] Facts and chronological events leading to the present Criminal Appeal in nut-shell are as under:
[2.1] That the father of the prosecutrix/victim Dineshbhai Dhanjibhai lodged a complaint/FIR against the respondent herein original accused before the Kalavad Police Station, Rajkot being I-CR No.21/2009 initially for the offences punishable under Sections 363, 366 of the IPC alleging inter alia that his daughter has been kidnapped by the respondent accused and/or he has taken her away from the lawful custody of her guardians with a view to force or seduce her to illicit intercourse and for illegal purpose on 23.02.2009. The concerned police officer initiated the investigation, recorded the statement of the witnesses. During the course of the investigation and on the basis of mobile tower location, the respondent accused came to be arrested from Godhra with the victim on 23.03.2009. That the statement of the prosecutrix/victim was recorded and considering the statement of the prosecutrix that the respondent accused had sexual intercourse with her against her wish and thereby committed rape on 12.03.2009, report was made to the learned JMFC adding charge for the offences punishable under Section 376 of the IPC also. That thereafter the prosecutrix was sent to Doctor for medical examination. Thereafter, after completing the investigation it was found that the respondent accused has prima facie committed the offences punishable under Sections 363, 366 and 376 of the IPC and he was to be prosecuted/tried for the aforesaid offences and therefore, the IO of Kalavad Police Station filed the charge-sheet against the accused in the Court of learned JMFC, Kalavad for the offences punishable under Sections 363, 366 and 376 of the IPC.
[2.2] That thereafter as the case was exclusively triable by the Court of Sessions, the learned JMFC committed the case to the Sessions Court, Jamnagar under Sections 209 of the CrPC by order dated 11.06.2009. The case was registered as Sessions Case No.67/2009 in the Sessions Court, Jamnagar. That the learned Additional Sessions Judge, Fast Track Court No.2, Jamnagar framed the charge against the accused at Exh.9 on 09.10.2009 for the offences punishable under Sections 363, 366 and 376 of the IPC. The charge was read over to the accused. The respondent accused pleaded not guilty and therefore, he came to be tried by the learned Additional Sessions Judge for the offences punishable under Sections 363, 366 and 376 of the IPC.
[2.3] It appears from the charge-sheet papers that prosecution has as such cited 23 witnesses who were named in the charge-sheet. That as such the actual trial begun on 20.11.2009 and on that day the prosecution examined Dr. Rohit Popatlal Nakum (PW-1) at Exh.12. That thereafter the prosecution examined Chandubhai Mavjibhai Solanki (PW-2) at Exh.17 on 16.12.2009. Thereafter the complainant appeared through private lawyer. That thereafter the trial came to be adjourned time and again. That thereafter the prosecution examined Dineshbhai Dhanjibhai Parmar (PW-3) [original complainant father of the prosecutrix] at Exh.38 on 05.10.2010. It appears that thereafter for the first time an application was given by the learned Public Prosecutor on 05.10.2010 (Exh.41) to issue the witness summons against the prosecution witness Nos.5, 6 and 14 [inclusive of the prosecutrix/victim (PW-14)]. It appears that the witness summons was issued making it returnable on 18.10.2010, however, the witness summons upon the prosecutrix/victim could not be served as she was not traceable. Again the witness summons was issued against the prosecutrix/victim by passing the order below Exh.46 making it returnable on 22.12.2010. The Police Officer of Kalavad Police Station recorded the statement of the father of the prosecutrix/victim on 21.12.2010 in which the original complainant father of the prosecutrix submitted that the prosecutrix is not at his residence and he is not aware where she has gone and where she resides. He stated that as and when he will get the information of the prosecutrix, he will inform the police. Despite the above, thrice the witness summons was issued upon the prosecutrix/victim at the same address and again and again the concerned police officer of Kalavad Police Station went to the house of the original complainant, again and again recorded the statement of the original complainant that the prosecutrix is not available and he does not know the whereabouts of the prosecutrix/victim. In the meantime the prosecution examined Hemaliben wife of Dineshbhai Parmar (PW-4) at Exh.44 on 22.12.2010; PW-5 at Exh.47 on 05.02.2011; PW-6 at Exh.50 on 09.03.2011; PW-7 at Exh.51; PW-8 at Exh.52 and PW-9 at Exh.53 on 09.03.2011. At this stage it is required to be noted that all the aforesaid witnesses i.e. PW-6, PW-7, PW-8 and PW-9 who were examined on one day i.e. on 09.03.2011 were declared hostile. That thereafter the prosecution examined PW-10 Dr. Kavita G. Tripathi, who examined the prosecutrix, at Exh.63 on 17.12.2011. That thereafter prosecution examined PW-11 at Exh.68 on 06.01.2012; PW-12 at Exh.69 also on 06.01.2012 and PW-13 Vishnudas Desai, PI, Kalavad Police Station Investigating Officer at Exh.76 on 29.03.2012. As stated hereinabove, in the meantime, three to four times the witness summonses were issued by the learned Judge upon the prosecutrix/victim and every time the IO/concerned police officer of the Kalavad Police Station went to the residence of the original complainant father of the prosecutrix only to try to serve the witness summons and went to dispute the fact that the complainant gave the statement that the prosecutrix is not staying with him and that her whereabouts are not known. That thereafter, after the deposition of the IO was recorded on 29.03.2012 and without any further efforts either by the learned Presiding Officer to secure the presence of the prosecutrix/victim to give the deposition and/or by the concerned Public Prosecutor and/or by the IO concerned police officer, Kalavad Police Station to find out whereabouts of the prosecutrix/victim and to serve the witness summons upon her so that her deposition can be recorded, the learned Public Prosecutor without appreciating and/or understanding the consequence of not examining the prosecutrix/victim PW-14, submitted the dropping/closing pursis at Exh.82 on 29.03.2012 submitting that as the original prosecutrix/victim is not traceable, she may be dropped as a witness and also submitting that to avoid the repetition, other witnesses may also be dropped and the learned Presiding Judge also without appreciating the consequences of non-examining the prosecutrix/victim granted the said application and immediately thereafter recorded the further statement of the accused under Section 313 of the CrPC on 05.04.2012 and even heard the arguments / submissions on behalf of the prosecution as well as defence on 05.04.2012 and by impugned judgment and order the learned Additional Sessions Judge, Jamnagar has acquitted the respondent accused for the offence punishable under Sections 363, 366 and 376 of the IPC in absence of the deposition of the prosecutrix/victim and by observing that the prosecution has failed to prove the case against the accused for the offences punishable under Sections 363, 366 and 376 of the IPC.
[2.4] Feeling aggrieved and dissatisfied with the impugned judgment and order of acquittal, the appellant State has preferred the present Criminal Appeal under Section 378(1)(3) of the CrPC.
[3.0] At the outset it is required to be noted that while considering the application for Leave to Appeal by the State and having noted that the respondent original accused has been acquitted by the learned Judge without recording the deposition of the prosecutrix/victim and without much efforts to trace the prosecutrix so that she may appear for giving the deposition and having noted that even the learned Public Prosecutor submitted the dropping pursis to drop the prosecutrix and submitted the closing pursis and consequently did not examine the prosecutrix/victim and consequently the accused came to be acquitted, to ascertain why even no efforts were made by the concerned Police Officer of Kalavad Police Station and to see that whereabouts of the prosecutrix/victim are found out, we directed the Superintendent of Police, Jamnagar as well as Police Inspector, Kalavad Police Station to remain present before this Court and consequently they remained present and thereafter they were directed to see that the prosecutrix/victim is found out and/or is traced [as per our order dated 19.03.2013]. Thereafter, it was reported that prosecutrix has been found out and in fact she was produced before this Court and it was reported that at present she has been brought from her parents house and is staying with her parents. Thereafter, we admitted the present Appeal. Therefore, now, pursuant to our earlier direction/order dated 19.03.2013, the Police Officer of the Kalavad Police Station has been able to find out the prosecutrix/victim [the efforts which ought to have been made at the relevant time]. With the above and now as the prosecutrix/victim is available for giving the deposition, the present Criminal Appeal is required to be considered accordingly.
[4.0] Ms. C.M. Shah, learned Additional Public Prosecutor has appeared on behalf of the appellant State of Gujarat and Shri K.S. Dholakia, learned advocate has appeared on behalf of the respondent accused. It is also reported by Shri Dholakia, learned advocate appearing on behalf of the respondent accused that the respondent accused is also personally present in the Court. It is also reported that the prosecutrix/victim and the original complainant father of the victim are also personally present in the Court. It is reported that at present the prosecutrix/victim is at her parents house at Kalavad.
[4.1] Ms. C.M. Shah, learned APP has vehemently submitted that the learned Judge has materially erred in acquitting the respondent herein accused for the offences punishable under Sections 363, 366 and 376 of the IPC and that too in absence of the deposition of the prosecutrix/victim. It is submitted that as such the learned Judge ought not to have concluded the trial without recording the deposition of the prosecutrix/victim. It is submitted that in a case for the offence against women, more particularly, for the offences punishable under Sections 363, 366 and 376 of the IPC, the prosecutrix/victim is an important witness and/or is the best witness and therefore, the Presiding Officer was required to record the deposition of the prosecutrix/victim and in absence of the deposition of the prosecutrix/victim, the learned Judge ought not to have concluded the trial thereby acquitting the accused. It is submitted that in case for any reason the witness summons upon the prosecutrix/victim is not served, in that case all efforts are required to be made by the learned Presiding Officer as well as the prosecution to see that the prosecutrix/victim is found out and/or traced and is produced before the Court for giving the deposition. It is submitted that in the present case despite the fact that it was brought to the notice of all concerned inclusive of the Presiding Officer [in the form of statements of complainant that the prosecutrix is not traceable and her whereabouts are not known], no special efforts were made either by the learned Presiding Officer or by the prosecution and/or by concerned police officer of Kalavad Police Station to see that the presence of the prosecutrix/victim is secured and she is found out and/or traced and she gives the evidence/deposition. It appears that in the present case all concerned who are part of the justice delivery system have failed to perform their duties in finding out the real truth. It is submitted that as such the learned Judge seems to be in hurry in disposal of the trial and without any special efforts by him to see that the prosecutrix/victim is produced before him for giving the deposition, he has mechanically accepted the dropping/closing pursis submitted by the Public Prosecutor and has acquitted the respondent accused by observing that in absence of deposition of the prosecutrix/victim the prosecution has failed to make out/prove the case against the accused for the offences punishable under Sections 363, 366 and 376 of the IPC. It is submitted that even the learned Public Prosecutor has also failed in its duty to see that the concerned police officer/IO finds out and/or trace the prosecutrix/victim and produced before the Court for giving the deposition. It is submitted that similarly even the concerned police officer of the Kalavad Police Station who every time tried to serve the summons upon the prosecutrix at the address of her parents [despite the fact that it was declared that she is not residing there and her whereabouts are not known] and no efforts were made by him also to find out and/or trace the prosecutrix/victim.
[4.2] It is submitted by Ms. C.M. Shah, learned APP that as now the prosecutrix/victim has been found out and she is traced, her deposition is to be recorded and therefore, it is requested to allow the present Appeal by quashing and setting aside the order of acquittal and remand the matter to the learned trial Court for de novo trial from the stage of framing of the charge and to proceed further with the trial after examining all the witnesses inclusive of the prosecutrix/victim. She has also tried to make number of submissions on merits in support of her submission that even on the basis of the evidence on record the learned Judge has materially erred in acquitting the respondent accused for the offences punishable under Sections 363, 366 and 376 of the IPC. However, for the reasons stated herein after and even with the consent of learned advocate appearing on behalf of the respondent accused, this Court proposers to remand the matter to the learned trial Court for denovo trial after recording the evidence/deposition of all the concerned witnesses inclusive of the prosecutrix/victim [whose presence is now secured] we do not propose to consider any of the submissions on merits.
[4.3] Ms. C.M. Shah, learned APP has heavily relied upon the decisions of the Hon ble Supreme Court in the case of Zahira Habibulla H. Sheikh vs. State of Gujarat & Ors. reported in (2004)4 SCC 154; V. K. Sasikala vs. State Rep. By Superintendent of Police reported in AIR 2013 SC 613;
Hema vs. State through Inspector of Police, Madras reported in AIR 2013 SC 1000 and Pushpanjali Sahu vs. State of Orissa & Anr. reported in AIR 2013 SC 1119 with respect to the role of the Presiding Officer while conducting the trial more particularly conducting the trial for the offences against women and the role of the Public Prosecutor as well as the investigating agency.
[5.0] Shri Dholakia, learned advocate appearing on behalf of the respondent accused has stated at the Bar under the instruction from the respondent accused, who is personally present in the Court that in the facts and circumstances of the case, more particularly, when the learned Judge has acquitted the respondent accused in absence of deposition of the prosecutrix/victim [who at the relevant time was not traceable and/or her whereabouts were not known] and now when the prosecutrix/victim has been found out and she is available for giving the deposition, he has no objection if the impugned judgment and order of acquittal is quashed and set aside and the matter is remanded to the learned trial Court for denovo trial with a direction to the learned trial Court to proceed with the trial and record the evidence/deposition of all the concerned witness inclusive of the prosecutrix/victim. However, has requested to make suitable observation that the learned trial Court to proceed further with and conclude the trial in accordance with law and on merits and on the basis of the evidence led and without in anyway being influenced by the present judgment and order of quashing and setting aside the impugned judgment and order of acquittal and has requested to make suitable observation that this Court has not expressed anything on merits.
[6.0] Heard learned advocates appearing on behalf of respective parties at length and perused the impugned judgment and order of acquittal passed by the learned Additional Sessions Judge, Jamnagar acquitting the respondent herein accused for the offences punishable under Sections 363, 366 and 376 of the IPC as well as the entire record of the case from the R & P received from the learned trial Court.
[6.1] At the outset it is required to be noted that the learned Judge has acquitted the respondent herein original accused for the serious offences punishable under Sections 363, 366 and 376 of the IPC by observing that in absence of the deposition of the prosecutrix/victim, the prosecution has failed to prove the case against the accused for the offences punishable under Sections 363, 366 and 376 of the IPC. However, it appears that the learned Judge has not even cared to hold any inquiry why the prosecutrix/victim has not been examined, the benefit of which would go to the accused. From the reasoning given by the learned Judge it appears that the learned Judge was conscious of the fact that the deposition of the prosecutrix/victim was required/must to prove the case against the accused for the offences punishable under Sections 363, 366 and 376 of the IPC and therefore, as such he has observed that in absence of the evidence/deposition of the prosecutrix/victim the prosecution has failed to prove the case against the accused. It appears from the record that except mechanically issuing the witness summonses against the prosecutrix/victim, no special efforts/attempts were made by the learned Judge to secure the presence of the prosecutrix/victim and to see that the prosecutrix/victim is found out and/or is traced and her whereabouts are known and that the witness summonses are served upon her. In the present case when it had come on record from the statement of the complainant, recorded at the time of trying to serve the witness summons upon the prosecutrix/victim recorded in the year 2010, that since last one year she is not residing there and her whereabouts are not known, the learned Judge ought to have become more vigilant and he ought to have personally seen to it that the prosecutrix/victim is found out and she is produced before the Court to give the deposition against the accused. It appears that the learned Judge mechanically accepted the witness dropping/closing pursis (Exh.82) and without appreciating the consequences of dropping the prosecution witness prosecutrix/victim had accepted the same and has acquitted the accused for the offences punishable under Sections 363, 366 and 376 of the IPC by observing that by not examining the prosecutrix/victim the prosecution has failed to prove the case against the accused. In such a situation he ought to have made special efforts even by calling the DSP, Jamnagar and/or higher officers and he ought to have seen to it that the prosecutrix/victim is found out and she gives the deposition before the Court, which efforts are made by us and the result is that within 10 days the Police Inspector of Kalavad Police Station in assistance of the DSP, Jamnagar has found out the whereabouts of the prosecutrix/victim and has produced the victim before the Court. It appears that either the learned Judge was in haste in disposing of the trial or was not very much serious and/or sensitized in dealing with the case for offence punishable under Sections 363, 366 and 376 of the IPC, which is against women.
[6.2] It appears that while conducting the trial, the learned Judge did not realize that he was conducting the trial for the serious offences against women i.e. for the offences punishable under Sections 363, 366 and 376 of the IPC. As observed by the Hon ble Supreme in the case of State of H.P. vs. Shree Kant Shekari reported in (2004)8 SCC 153 as well as in the recent decision in the case of Pushpanjali Sahu (Supra), sexual violence is not only an unlawful invasion of the right of privacy and sanctity of a woman but also a serious blow to her honour. It leaves a traumatic and humiliating impression on her conscience offending her self-esteem and dignity. It is further observed that rape is not only a crime against the person of a woman but a crime against the entire society. It indelibly leaves a scar on the most cherished possession of a woman i.e. her dignity, honour, reputation and not the least her chastity. It is also observed by the Hon ble Supreme Court in the case of Bodhisattwa Gautam vs. Subhra Chakraborty reported in (1996)1 SCC 490 that it destroys the entire psychology of a woman and pushes her into deep emotional crisis. It is a crime against basic human rights, and is also violative of the victim s most cherished of the fundamental rights, namely, the right to life contained in Article 21 of the Constitution. It is further observed by Hon ble Supreme Court in the said decision that the Courts are, therefore, expected to deal with the cases of sexual crime against women with utmost sensitivity. Such cases need to be dealt with sternly and severely.
[6.3] From the impugned judgment and order passed by the learned Judge acquitting the respondent accused for the offences punishable under Sections 363, 366, 376 of the IPC, it appears that learned Judge has not dealt with the case with sensitivity and as such has acquitted the accused in absence of the deposition of the prosecutrix/victim and as observed herein above, without even making any special efforts to secure the presence of the prosecutrix/victim, which as such can not be sustained.
[6.4] The learned Judge has not even properly appreciated the consequences of dropping the prosecutrix/victim as witness. He has not properly appreciated the fact that if in a case for offence against woman and in the present case for the offences punishable under Sections 363, 366, 376 of the IPC, the prosecutrix/victim who is the best witness, is not examined, straightway the benefit would go to the accused and the accused would be acquitted and that is exactly in fact happened in the present case. Even if a dropping/closing pursis was given by the prosecution, the learned Judge ought to have become more vigilant and ought to have seen that the prosecution examines the vital and important witness i.e. the prosecutrix/victim, failing which it can be said that the learned Presiding Officer has failed to perform its duty in finding out the real truth.
[6.5] The Hon ble Supreme Court had an occasion to consider the purpose of trial and role of Presiding Judge in a criminal trial and in paras 30, 35, 36, 38, 39, 40 and 43 has held as under:
30. Right from the inception of the judicial system it has been accepted that discovery, vindication and establishment of truth are the main purposes underlying existence of Courts of justice. The operating principles for a fair trial permeate the common law in both civil and criminal contexts. Application of these principles involve a delicate judicial balancing of competing interests in a criminal trial, the interests of the accused and the public and to a great extent that of the victim have to be weighed not losing sight of the public interest involved in the prosecution of persons who commit offences.
35. This Court has often emphasised that in a criminal case the fate of the proceedings cannot always be left entirely in the hands of the parties, crimes being public wrongs in breach and violation of public rights and duties, which affect the whole community as a community and harmful to the society in general. The concept of fair trial entails familiar triangulation of interests of the accused, the victim and the society and it is the community that acts through the State and prosecuting agencies. Interests of society is not to be treated completely with disdain and as persona non grata. Courts have always been considered to have an over-riding duty to maintain public confidence in the administration of justice - often referred to as the duty to vindicate and uphold the 'majesty of the law'. Due administration of justice has always been viewed as a continuous process, not confined to determination of the particular case, protecting its ability to function as a Court of law in the future as in the case before it. If a criminal Court is to be an effective instrument in dispensing justice, the Presiding Judge must cease to be a spectator and a mere recording machine by becoming a participant in the trial evincing intelligence, active interest and elicit all relevant materials necessary for reaching the correct conclusion, to find out the truth, and administer justice with fairness and impartiality both to the parties and to the community it serves.
Courts administering criminal justice cannot turn a blind eye to vexatious or oppressive conduct that has occurred in relation to proceedings, even if a fair trial is still possible, except at the risk of undermining the fair name and standing of the judges as impartial and independent adjudicators.
36. The principles of rule of law and due process are closely linked with human rights protection. Such rights can be protected effectively when a citizen has recourse to the Courts of law. It has to be unmistakably understood that a trial which is primarily aimed at ascertaining truth has to be fair to all concerned. There can be no analytical, all comprehensive or exhaustive definition of the concept of a fair trial, and it may have to be determined in seemingly infinite variety of actual situations with the ultimate object in mind viz. whether something that was done or said either before or at the trial deprived the quality of fairness to a degree where a miscarriage of justice has resulted. It will not be correct to say that it is only the accused who must be fairly dealt with. That would be turning Nelson's eyes to the needs of the society at large and the victims or their family members and relatives. Each one has an inbuilt right to be dealt with fairly in a criminal trial. Denial of a fair trial is as much injustice to the accused as is to the victim and the society. Fair trial obviously would mean a trial before an impartial Judge, a fair prosecutor and atmosphere of judicial calm. Fair trial means a trial in which bias or prejudice for or against the accused, the witnesses, or the cause which is being tried is eliminated. If the witnesses get threatened or are forced to give false evidence that also would not result in a fair trial. The failure to hear material witnesses is certainly denial of fair trial.
38. A criminal trial is a judicial examination of the issues in the case and its purpose is to arrive at a judgment on an issue as a fact or relevant facts which may lead to the discovery of the fact issue and obtain proof of such facts at which the prosecution and the accused have arrived by their pleadings; the controlling question being the guilt or innocence of the accused. Since the object is to mete out justice and to convict the guilty and protect the innocent, the trial should be a search for the truth and not a bout over technicalities, and must be conducted under such rules as will protect the innocent, and punish the guilty. The proof of charge which has to be beyond reasonable doubt must depend upon judicial evaluation of the totality of the evidence, oral and circumstantial and not by an isolated scrutiny.
39. Failure to accord fair hearing either to the accused or the prosecution violates even minimum standards of due process of law. It is inherent in the concept of due process of law, that condemnation should be rendered only after the trial in which the hearing is a real one, not sham or a mere farce and pretence. Since the fair hearing requires an opportunity to preserve the process, it may be vitiated and violated by an overhasty stage-managed, tailored and partisan trial.
40. The fair trial for a criminal offence consists not only in technical observance of the frame and forms of law, but also in recognition and just application of its principles in substance, to find out the truth and prevent miscarriage of justice.
43. 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 not relevant, is not unnecessarily brought into record. Even if the prosecutor is remiss in some ways, it can control the proceedings effectively so that ultimate objective i.e. 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 into the hands of such prosecuting agency showing indifference or adopting an attitude of total aloofness.
Thus, as observed by the Hon ble Supreme Court in the aforesaid decision, the Courts have an overriding duty to maintain public confidence in the administration of justice often referred to as the duty to vindicate and uphold the majesty of law and to find out the truth and to see that the guilty does not escape and innocent is not punished.
Role of the Judge [7.0] It is observed by the Hon ble Supreme Court in the catena of decisions and more particularly the case of Zahira Habibulla H. Sheikh (Supra) and in the case of National Human Rights Commission vs. State of Gujarat and Ors. reported in AIR 2009 SC (Suppl.) 318 that right from the inception of the judicial system it has been accepted that discovery, vindication and establishment of truth are the main purposes underlying the existence of the courts of justice. It is further observed that a criminal trial is a judicial examination of issues in the case and its purpose is to arrive at a judgment on the issue as to a fact or relevant facts which may lead to the discovery of the fact in issue and obtain proof of such facts at which the prosecution and the accused have arrived by their pleadings; the controlling question being the guilt or innocence of the accused. The object is to mete out justice and to convict the guilty and protect the innocent. It is observed that since the object is to mete out justice and to convict the guilty and protect the innocent, the trial should be a search for the truth and not a bout over technicalities, and must be conducted under such rules as will protect the innocent, and punish the guilty. It is further observed that if a criminal court is to act in dispensing justice, the Presiding Judge must cease to be a spectator and a mere recording machine.
Considering the aforesaid important role to be performed by the Presiding Officer in administration of justice and to find out the truth and to mete out the justice and to convict the guilty and protect the innocent, it appears to us that in the present case learned Judge has failed to perform its duty and play his role which is very important in the justice delivery system more particularly dealing with the case against the accused for the offences punishable under Sections 363, 366 and 376 of the IPC. It is also required to be noted that that as observed herein above, while conducting the trial, the only object is to mete out the justice and to convict the guilty and protect the innocent by finding out the truth, the Presiding Officer should not be in haste in concluding the trial which results into failure in criminal justice delivery system by acquitting the accused in haste. Every Presiding Officer shall be sensitive and shall play an active role in the criminal justice delivery system and to arrive at truth.
The prompt disposal of the criminal cases is to be commanded and encouraged but in reaching that result there shall not be any miscarriage of justice and/or failure in justice delivery system and the accused charged with a serious offence shall not be permitted to get the benefit and in reaching that result the valuable right of fair and impartial trial to the victim as well as the society at large must not be stripped off. To do that, establish negotiation of concept of due process of law.
The Judge of seisin of the trial shall not forget that he has an overriding duty to maintain public confidence in the administration of justice and often referred to as the duty to vindicate and uphold the 'majesty of the law'.
Role of the Public Prosecutor [7.1] In the present case similarly even the concerned Public Prosecutor has also failed to perform his duty. It cannot be disputed that in a criminal trial and in criminal justice delivery system the Public Prosecutor plays an important role. The duty of the Public Prosecutor is to find out the truth and to see that innocent person is not convicted but at the same time the real culprit is also punished and they do not escape conviction. In a police case the complainant is the State and not the private individual at whose instance the case has been taken up and in such cases the Public Prosecutor alone is entitled to conduct the prosecution, though it is open to him to take instructions from the complainant or his counsel whenever needed. The Public Prosecutors are really Ministers of Justice whose job is none other than assisting the State in administration of justice. In Indian Criminal Justice System, the role of the Public Prosecutor has always been shrouded in a controversy. One of the main reasons for such controversial image of the Public Prosecutor is the fact that there is much confusion about their duties and responsibilities. Police, accused and victim all have conflicting beliefs about what role the Public Prosecutor is supposed to play. For example, according to the police, the main duty of Public Prosecutor is to get accused convicted. According to the accused, main role of the Public Prosecutor is to make available to the accused any legitimate benefit that he is entitled to during the trial even if the defence counsel has overlooked it. According to the victim, the Public Prosecutor is his/her Avenging Angel and still get him justice at any cost. The Public Prosecutor should discharge its duties fairly and fearlessly and with full sense of responsibility that attaches to his position. He should place before the Court whatever the evidence is in his possession. It is also his duty to ensure that full and material facts are brought on record so that there might not be any miscarriage of justice.
Considering the aforesaid important role of the Public Prosecutor in administration of criminal justice delivery system, in the present case first of all the learned Public Prosecutor ought not to have submitted the dropping/closing pursis by submitting the application for dropping the PW-14 prosecutrix/victim and other witnesses when some of the witnesses turned hostile. It was his duty to see that the prosecutrix/victim is produced before the Court for giving the deposition and all efforts ought to have been made by him to secure the presence of the prosecutrix/victim. It appears that in the present case without properly appreciating and/or considering the consequences of non-examination of prosecutrix/victim, who in the present case for the offences under Sections 363, 366 and 376 of the IPC, was the best witness to prove the case against the accused and without even appreciating the fact that by dropping the said witness prosecutrix/victim and non-examining her, it will be fatal to the case of the prosecution and the benefit of which would be in favour of the accused and he will be acquitted, he submitted the dropping pursis requesting to drop the material witness prosecutrix/victim and submitted the closing pursis resulting into acquittal by the learned Judge by observing that as the prosecution has not examined the prosecutrix/victim who is the best witness, has failed to prove the case against the accused for the aforesaid offences. In the present case it appears that the learned Public Prosecutor has forgotten the fact that he is also part of the criminal justice delivery system and he also plays an important role in administration of justice.
Role of the Investigating Agency/Police Officer [7.2] Similarly, even the prosecution/investigating agency/the concerned police officer of the Kalavad Police Station has also failed in performing his duty by not serving the witness summons upon the prosecutrix/victim. When the witness summons was issued upon the prosecutrix/victim by the Court and when the concerned police officer tried to serve the witness summons upon the prosecutrix/victim at the residence of her parents and when the father of the prosecutrix original complainant gave the statement that she is not residing there and her whereabouts are not known, still time and again the concerned police officer tried to serve the witness summons upon the prosecutrix/victim at the residence of her parents and every time the same statement was given by the original complainant that she is not staying there and her whereabouts are not known. It appears that no efforts were made by the concerned investigating agency to find out the whereabouts of the prosecutrix/victim more particularly when she was reported to be missing since last one year and even father of the prosecutrix/victim complainant and/or her family members did not even inform the police about the missing of the prosecutrix and even janva jog entry also was not made by them. The concerned police officer / investigating agency ought to have appreciated that to prove the case against the accused for the offences punishable under Sections 363, 366 and 376 of the IPC, the prosecutrix/victim is a material and star witness and to prove the case against the accused, her deposition was required and by non-examining the prosecutrix/victim straightway the benefit would go to the accused which would result into failure in administration of justice.
[8.0] Considering the aforesaid facts and circumstances, thus in the present case, all the three organs of the criminal justice delivery system failed to perform their respective duties to find out the truth which has resulted into failure in criminal justice delivery system.
Under the circumstances and even as stated by learned advocate appearing on behalf of the respondent accused, under the instructions from the respondent accused, recorded herein above, that he has no objection if the impugned judgment and order of acquittal is set aside and the matter is remanded to the learned trial Court for de novo trial and as now prosecutrix/victim is traced and available, the impugned judgment and order of acquittal is hereby quashed and set aside and the matter is remanded to the learned Sessions Court, Jamnagar for de novo trial from the stage of framing of the charge except again recording the deposition of the concerned doctors and the police officers who investigated the case [PW-1, PW-10, PW-11, PW-12 and PW-13] and to proceed further with the trial in accordance with law and on merits and to record the deposition of all concerned witnesses [except PW-1, PW-10, PW-11, PW-12 and PW-13] inclusive of the prosecutrix/victim and original complainant etc. and to conclude the trial within a period of three months from the date of receipt of the present order, however, in any case not later than 30.09.2013. In the facts and circumstances of the case, it is directed that trial shall be conducted by the main DGP of Jamnagar District and the trial shall be conducted by the learned Principal Sessions Judge, Jamnagar himself. Police Inspector, Kalavad Police Station, who is personally present in the Court is directed to see that all the witnesses shall appear before the Court for giving the deposition inclusive of the prosecutrix/victim and the original complainant. The original complainant and her daughter prosecutrix/victim, who are personally present in the Court have also declared before the Court that till the trial is concluded, prosecutrix/victim shall stay/reside at her parents house / residence and that they shall not leave Taluka Jamnagar except for the purpose of attending the trial before the Sessions Court, Jamnagar. As all of them are present in the Court, at the first instance the original complainant, prosecutrix/victim, the accused and the concerned I.O. to remain present before the Court of learned Principal Sessions Judge, Jamnagar on 6.5.2013.
[9.0] With this, present Criminal Appeal is allowed and the matter is remanded to the learned Principal Sessions Judge, Jamnagar for de novo trial as stated herein above. Registry is directed to return the Record & Proceedings of the case to the learned Sessions Court, Jamnagar forthwith. Registry is also directed to send the writ of this order to the learned Sessions Court, Jamnagar forthwith for denovo trial, as stated herein above.
Sd/-
(M.R.SHAH, J.) Sd/-
(S.H.VORA, J.) Ajay Page 22 of 22