Karnataka High Court
Munibyregowda vs State By Hoskote P S on 21 March, 2013
1 Crl.A.No.1338/2007
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF MARCH, 2013
BEFORE
THE HON'BLE MR. JUSTICE A.S. PACHHAPURE
CRIMINAL APPEAL No.1338 OF 2007
BETWEEN:
1. MUNIBYREGOWDA
S/O LATE PILLANARAYANAPPA
AGED ABOUT 40 YEARS
AGRICULTURIST
2. MUNIRAJU
S/O LATE PILLANARAYANAPPA
AGED ABOUT 35 YEARS
VAKKALIGAS
AGRICULTURIST
3. BASSAPPA
S/O CHIKKAPPAIAHNNA
AGED ABOUT 50 YEARS
VOKKALIGA
AGRICULTURIST
4. NAGARAJU
S/O BASAPPA
AGED ABOUT 35 YEARS
VOKKALIGA
AGRICULTURIST
5. BACHEGOWDA
S/O BASAPPA
AGED ABOUT 25 YEARS
VOKKALIGA
AGRICULTURIST
2 Crl.A.No.1338/2007
6. SRINIVAS
S/O KALAPPA
AGED ABOUT 30 YEARS
VOKKALIGA
AGRICULTURIST
ALL ARE R/AT HALAPPANAHALLI
HOSKOTE TALUK
BANGALORE RURAL DISTRICT.
... APPELLANTS
(BY SRI: J T GIREESHA, ADV FOR
M/S: S SHANKARAPPA & ASSTS)
AND:
STATE BY HOSKOTE P S
REP. BY S P P
HIGH COURT BUILDING
BANGALORE.
... RESPONDENT
(BY SRI: RAJA SUBRAMANYA BHAT, HCGP)
THIS CRL.A. IS FILED UNDER SECTION 374(2)
CR.P.C AGAINST THE JUDGMENT DATED 03.08.2007 IN
S.C.NO.50/2007 ON THE FILE OF THE FTC-IV,
BANGALORE RURAL DIST., BANGALORE - CONVICTING
THE APPELLANTS/ACCUSED NO.1 TO 5 AND 9 FOR
OFFENCES P/U/Ss.143, 147, 323, 325, 506(2)
R/W.149 OF IPC AND SENTENCING APPELLANT/ACCUSED
NO.1 TO 5 AND 9 FOR THE OFFENCES P/U/Ss.143,
147 R/W.149 IPC UNDERGO R.I. FOR ONE MONTH AND
SHALL PAY FINE RS.250 EACH AND I.D., TO PAY
FINE THEY SHALL UNDERGO R.I FOR FURTHER PERIOD
OF 7 DAYS AND FURTHER APPELLANT/ACCUSED 1 TO 5
AND 9 SHALL UNDERGO R.I FOR 2 YEARS AND PAY
FINE RS.1000/- AND I.D., TO PAY THEY SHALL
FURTHER UNDERGO R.I FOR 2 MONTHS FOR THE
OFFENCE P/U/S.325 R/W.149 OF IPC. AND FURTHER
3 Crl.A.No.1338/2007
SENTENCED TO UNDERGO R.I FOR 1 YEAR AND TO PAY
FINE OF RS.500 EACH, AND IN I.D., THEY SHALL
UNDERGO R.I. FOR 1 MONTH EACH.
THIS CRL.A. COMING ON FOR FINAL HEARING,
THIS DAY THE COURT DELIVERED THE FOLLOWING:
J U D G M E N T
The appellants have challenged their conviction and sentence for the offence punishable under Sections 143, 147, 323, 325 and 506(2) read with Section 149 IPC, on a trial held by Fast Track Court, Bangalore Rural.
2. The facts reveal that on 21.12.2004 at about 5.00 p.m. PW7 - Anjanappa, son of Narayanaswamy (PW1) was ploughing the land and at that time it is alleged that the appellants formed themselves into an unlawful assembly armed with weapons like iron rods, choppers and clubs came in a jeep bearing registration No.KA- 04-N-8379 and said to have trespassed into the land of complainant, abused the members of his family and they were chased and assaulted with 4 Crl.A.No.1338/2007 iron rods and clubs. At that time, the villagers i.e., PW8 Nagaraju, CW7 - Bachan, CW8
- Manjunath and others intervened and rescued the injured. A compliant of this incident was filed by PW1 - Narayanaswamy and it was registered by PW10 - Ramesh, the Police Sub Inspector in Cr.No.748/2004 for the offence under Sections 143, 147, 148, 323, 324, 504, 427 read with Section 149 IPC.
The complaint and FIR were sent to the Magistrate. Investigation was held and the chargesheet came to be laid against the appellants for the aforesaid charges. In the trial, the present appellants have been convicted by the Trial Court. It is against this order of conviction and sentence, the present appeal has been filed.
3. An important question has been raised in this appeal wherein it is the contention of appellants that on the date of incident, the 5 Crl.A.No.1338/2007 Munibyregowda (first appellant) was in his land and there was a dispute between himself and the complainant Narayanaswamy relating to boundary. On the date of incident at about 5.30 p.m. when the first appellant was ploughing in his land, PW1 - Narayanaswamy, PW2 - Kempegowda, PW3 - Ramachandra were putting bund inbetween the land and when it was questioned, the appellants claim that the aforesaid persons i.e., PW1 and others assaulted them with the clubs and thereby caused injuries. The first appellant herein had filed a complaint to the Asst. Sub-Inspector of police station concerned and it came to be registered in Cr.No.747/2004 for the offence under Sections 504, 324, 506 read with Section 34 IPC. PW10 - Ramesh, the Police Sub-Inspector in his evidence before the Court has admitted the registration of Cr.No.747/2004 in the aforesaid police station against the complainant. The copies of complaint and the FIR have been produced at 6 Crl.A.No.1338/2007 Exs.D1 and D2. It is also submitted before this Court that after registration of crime No.747/2004, investigation was held by PW10 and he filed the chargesheet and the case was registered in CC No.747/2004 and it is now pending on the file of JMFC, Hoskote.
4. It is in these circumstances, I have heard learned counsel for the appellants and Sri.Rajasubramanya Bhat, learned High Court Government Pleader.
5. The point that arises for my consideration is:
"Whether the Trial Court was
justified in disposing of the
sessions case without getting the
counter case before it for disposal simultaneously with the main case?"
6. Reliance is placed on the decision of Apex Court reported in (2001) 2 SCC 688 (Sudhir and Others Vs State of Madhya Pradesh) with 7 Crl.A.No.1338/2007 (State of Madhya Pradesh Vs Lavkush and others). So far as the manner of disposal of a case and counter case are concerned, it has been held that they should be disposed of by the same Court and judgments should be pronounced in both the cases on the same day. It is also stated that when the main case for the offence which is exclusively triable by the Court of Sessions, wherein in a counter case, the offences are exclusively triable by the Court of Magistrate, nevertheless it has held that the Magistrate has got jurisdiction to pass orders under Section 323 Cr.P.C. and it is held as under:
"Section 323 Cr.P.C. does not
make an inroad into Section 209
because the former is intended to
cover cases to which Section 209 does not apply. When a Magistrate has committed a case on account of the legislative compulsion by Section 209, its cross-case, having no offence exclusively triable by the 8 Crl.A.No.1338/2007 Sessions Court, must appear to the magistrate as one which ought to be tried by the same Court of Session. Commitment under Sections 209 and 323 might be through two different channels, but once they are committed their subsequent flow could only be through the stream channelized by the provisions contained in Chapter XVIII."
7. So also, this Court in a full bench judgment reported in ILR 2012 KAR 509 (State of Karnataka Vs Hosakeri Ningappa and another) relating to the case and counter case, this Court has held as under:
"The procedure to be adopted in case and counter case is that the investigation should be conducted by the same Investigating Officer and the prosecution should be conducted by two different Public Prosecutors. The trial should be conducted by the same Court. After recording the evidence and after hearing and arguments, the 9 Crl.A.No.1338/2007 judgment should be reserved in one case and thereafter the evidence should be recorded and the arguments should be heard in the other case. It is needless to observe that the arguments in both the matters shall be heard by the same Learned Judge. The judgments should be pronounced by the same Judge simultaneously i.e., one after the other. - In deciding each case, the Trial Judge can only rely on the evidence recorded in that particular case and the evidence recorded in the cross case (or counter case) cannot be looked into. The Judge shall not be influenced by the evidence or arguments in the cross case. However, if the evidence recorded in one case is brought on record in another case in accordance with the procedure known to law, then, such evidence which is legally brought on record can be looked into. Except in such situation, the evidence recorded in one case cannot be looked into in another case".10 Crl.A.No.1338/2007
8. So, if the procedure as laid down for conducting the case and counter cases in the aforesaid two judgments are looked into, if the same principle is applied to the facts on hand, it reveals that so far as case against the appellants, it is the main case wherein the appellants were tried in the Court below for the offence which were exclusively triable by the Sessions Court. On complaint of PW1 was registered in Cr.No.748/2004 and PW10 the PSI registered the said crime and after investigation has filed chargesheet against the appellants. PW10 admits that the first appellant has filed a complaint in Cr.No.747/2004 for the offence under Sections 323, 324, 506 read with Section 34 IPC. PW10 himself held the investigation and filed chargesheet which came to be registered in CC No.37/2006 and it is pending on the file of JMFC, Hoskote. During the trial of sessions 11 Crl.A.No.1338/2007 case, learned Sessions Judge was very much aware of the chargesheet having been filed against PW1 and others at the instance of complaint of first accused i.e., Munibyregowda in Cr.No.747/2004. So in such circumstances, a duty was cast upon the learned Sessions Judge to withdraw the case which was pending on the file of JMFC in CC No.37/2006. When the law enjoins the responsibility to try the case and counter case by only one Court, the object could have been achieved by the learned Sessions Judge by getting the case before him by invoking Section 408 Cr.P.C.
9. That apart, even the learned Magistrate under the provisions of Section 323 Cr.P.C. could have made over the case to Sessions Court for the trial which was pending at that time before the Sessions Judge. But anyhow, in the decision referred to above, in the full bench judgment of this Court, the facts 12 Crl.A.No.1338/2007 therein reveal that the main case ended in conviction and appeal was pending before this Court whereas in the counter case accused are acquitted and the state has not preferred any appeal. In this context, this Court held that the irregularity committed by the Trial Court in not trying the counter case together does not initiate the proceedings and the principle of Section 465 Cr.P.C. would be made applicable. This Court observed that in such circumstances, the material placed on record in the main case could be looked into and it can be disposed of though Trial Judge has not considered the counter case. This principle laid down supra do not apply to the facts on hand for the sole reason, as the counter case in CC No.37/2006 is still pending on the file of JMFC and the irregularity committed by the Trial Court can be rectified by setting aside the judgment of conviction and sentence ordered by the Trial 13 Crl.A.No.1338/2007 Court in the main case directing the learned Sessions Judge to withdraw CC No.37/2006 and dispose of the said case as well alongwith the main case. Though after remittal of this matter, learned Sessions Judge need not look into the evidence of other case. Parties will have an opportunity to produce documents one case in the other during the trial relating to the case and counter case on the basis of which the learned Sessions Judge can take a just decision and that would be a fair opportunity to the parties to put forth the grievance.
10. In such circumstances, I am of the opinion that it is necessary to set aside the conviction and sentence ordered by the Trial Court without entering into the merits of this appeal directing the learned Sessions Judge to consider the main case and also the counter case together and dispose of them simultaneously. 14 Crl.A.No.1338/2007
11. In the result, the appeal is allowed. The judgment and order in SC No.50/2007 dated 03.08.2007 is set aside. The matter is remitted back to the Trial Court. So far as the trial of main case is concerned, the prosecution and the accused are entitled to recall the witnesses already examined to produce additional evidence, if any, on record.
The learned Sessions Judge shall withdraw CC No.37/2006 on the file of JMFC/ the learned JMFC is directed to commit CC No.37/2006 to the Sessions Court under Section 323 Cr.P.C. for the trial of same in the main case.
Let a copy of this order be sent to the learned JMFC, concerned.
Sd/-
JUDGE *bgn/-