Supreme Court of India
Amrish Rana vs The State Of Himachal Pradesh on 28 September, 2018
Equivalent citations: AIR 2018 SUPREME COURT 4604, (2018) 4 CRILR(RAJ) 988, (2018) 72 OCR 838, (2018) 4 RAJ LW 3240, (2019) 3 MH LJ (CRI) 508, (2018) 13 SCALE 571, 2019 (1) SCC (CRI) 310, (2019) 196 ALLINDCAS 190 (SC), (2019) 1 ALLCRILR 312, (2018) 4 CURCRIR 360, (2018) 4 CRIMES 266, 2018 CRILR(SC MAH GUJ) 988, (2019) 107 ALLCRIC 344, 2018 CRILR(SC&MP) 988, 2018 (10) SCC 482, AIRONLINE 2018 SC 360
Author: Navin Sinha
Bench: Chief Justice, Navin Sinha, K.M. Joseph
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1232 OF 2018
(arising out of SLP(Crl.) No.308 of 2018)
AMRISH RANA ....APPELLANT(S)
VERSUS
STATE OF HIMACHAL PRADESH ...RESPONDENT(S)
JUDGMENT
NAVIN SINHA, J.
Leave granted.
2. The appellant stands convicted under Section 307 and other provisions of the Indian Penal Code (IPC) read with Section 25 of the Arms Act and sentenced for ten years along with fine and default stipulation.
3. Learned counsel for the appellant Shri Gaurav Agrawal submits that the testimony of PW11 Naresh Kumar, implicating the appellant is unreliable. The witness, in his court statement deposed that he knew the appellant from before as an inmate of Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.09.28 the Kanda Jail. There was no animosity between them. Yet, the 14:57:01 IST Reason:
witness did not name the appellant in the FIR, and named 1 accused Gurjant Singh alone, accompanied by four unknown persons. Despite claiming to know the appellant from before, the witness has made omnibus allegations of scuffle against the unknown accused. The first firing is attributed to Gurjant Singh and the second to an unknown assailant. Reliance was also placed on the crossexamination of the witness, inviting his attention to the contradictions between his statements under Section 161, Cr.P.C. and the deposition in the court. The presence of the appellant at the time of occurrence was therefore highly doubtful. The appellant is entitled to acquittal on the benefit of doubt.
4. Learned counsel for the State submitted that the presence of the appellant stands confirmed by PW11 who is an injured witness. The conviction being with the aid of Sections 147 & 148, IPC, the absence of any overt act is irrelevant in so long as the presence of the appellant stands established.
5. We have considered the submissions on behalf of the parties. PW11, was the Warder in Model Central Jail, Kanda, at an earlier point of time when the appellant and Gurjant Singh were in custody there. The appellant and Gurjant Singh are stated to have absconded from custody when the occurrence took 2 place on 19.03.2003. In the FIR, the witness named Gurjant Singh only, accompanied by four unknown persons. There is no allegation that any of the unknown accused had their face covered. The witness is stated to have been assaulted by Gurjant Singh in the Kanda Jail. Subsequently while deposing in court, the witness in his examinationinchief stated that the appellant was also present and that he knew him from before. The first shot fired at him is attributed to Gurjant Singh and the second to an unnamed accused, even while the witness states that he did not recognize the remaining three persons. If the appellant was known to the witness since earlier, we see no reason why the witness could not have named him as present at the time of occurrence, or any specific overt act committed by the appellant. The naming of the appellant subsequently in the court statement for the first time is certainly an improvement over the earlier statement and a material omission.
6. In the crossexamination, the witness stated that the appellant was sitting on the back seat of the vehicle. His attention was specifically invited to his police statement under 161 Cr.P.C. that the second shot was fired by an unknown accused, and which he now sought to deny. The omission in the police 3 statement with regard to the presence of the appellant at the time of occurrence cannot be considered as trivial. The witness was specifically confronted with the omission also.
7. In the facts and circumstances of the case, we are satisfied that the prosecution cannot be stated to have established the presence of the appellant at the time of occurrence beyond all reasonable doubt. The appellant is therefore held entitled to acquittal on benefit of doubt, with regard to his presence at the time of occurrence. It is ordered accordingly. The appellant is directed to be released from custody forthwith unless wanted in any other case.
8. The appeal is allowed.
…………...................J. [RANJAN GOGOI] …………...................J. [NAVIN SINHA] NEW DELHI SEPTEMBER 28, 2018.
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