Gauhati High Court
Page No.# 1/4 vs The State Of Assam on 17 December, 2024
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/4
GAHC010269362024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Pet./1537/2024
SHRI ARBIN KUMAR @ ARBIL KUMAR AND 2 ORS
S/O HARI KISHAN SAH,
RESIDENT OF BHUSAHI, PS BALIGAON, DIST VAISALI, BIHAR, 843114
2: RAM MUANG
S/O LIANTHANG
RESIDENT OF SISHIPUR
PS LAMKA
DIST CHURACHANDPUR MANIPUR 7950065
3: MANGLALLEM
S/O NIELA
RESIDENT OF SHISHIPUR
PS LAMKA
DIST CHURACHANDPUR MANIPUR 79500
VERSUS
THE STATE OF ASSAM
REPRESENTED BY PP ASSAM
Advocate for the Petitioner : MR. I H LASKAR, J MEDHI,MR. R. KARIM,MR. P
DAIMARY,MS. N M LONGKENG,MR. P K DEKA
Advocate for the Respondent : PP, ASSAM,
Page No.# 2/4
:: BEFORE ::
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
O R D E R
17.12.2024 Heard Mr. P.K. Deka, the learned counsel appearing for the petitioners. Also heard Mrs. N. Das, the learned Addl. Public Prosecutor, Assam.
2. This is an application under Section 528 of the BNSS, 2023 challenging the order dated 09.12.2024 passed by the learned Sessions Judge/Special Judge, Cachar, Silchar in NDPS Case No.142/2024 arising out of Kalain P.S. Case No.191/2024.
3. The petitioners are in judicial custody. They were earlier defended by a Legal Aid Counsel. At the last stage of the trial of the case, the petitioners filed an application under Section 311 of the CrPC stating that they had engaged a new lawyer and this new lawyer wanted to further cross-examine the witnesses who are already cross- examined by the Legal Aid Counsel. That petition was dismissed by the trial court in view of an order of the Hon'ble Supreme Court that was passed in Neha Begum & Ors. vs. The State of Assam & Anr. in Special Leave to Appeal (Crl.) No.3910/2024.
4. I have considered the submissions made by the learned counsel of both sides.
5. In Neha Begum (supra), the Hon'ble Supreme Court had held that the applicant in the said matter, did not take the plea that the earlier lawyer did not conduct the cross-examination properly and for that reason, the Supreme Court has held that the petition filed under Section 311 of the CrPC was not acceptable.
6. Mr. Deka has relied upon a judgment of Hon'ble Supreme Court that was delivered in Rajaram Prasad Yadav vs. State of Bihar and Anr., reported in (2013) 14 Page No.# 3/4 SCC 461. Paragraph 17 of the said judgment is quoted as under:
"17. From a conspectus consideration of the above decisions, while dealing with an application under Section 311 Cr.P.C. read along with Section 138 of the Evidence Act, we feel the following principles will have to be borne in mind by the courts:
17.1 Whether the court is right in thinking that the new evidence is needed by it? Whether the evidence sought to be led in under Section 311 is noted by the Court for a just decision of a case?
17.2 The exercise of the widest discretionary power under Section 311 Cr.P.C.
should ensure that the judgment should not be rendered on inchoate, inconclusive speculative presentation of facts, as thereby the ends of justice would be defeated.
17.3 If evidence of any witness appears to the Court to be essential to the just decision of the case, it is the power of the Court to summon and examine or recall and re-examine any such person.
17.4 The exercise of power under Section 311 Cr.P.C. should be resorted to only with the object of finding out the truth or obtaining proper proof for such facts, which will lead to a just and correct decision of the case.
17.5 The exercise of the said power cannot be dubbed as filling in a lacuna in a prosecution case, unless the facts and circumstances of the case make it apparent that the exercise of power by the Court would result in causing serious prejudice to the accused, resulting in miscarriage of justice.
17.6 The wide discretionary power should be exercised judiciously and not arbitrarily.
17.7 The court must satisfy itself that it was in every respect essential to examine such a witness or to recall him for further examination in order to arrive at a just decision of the case.
17.8 The object of Section 311 Cr.P.C. simultaneously imposes a duty on the Court to determine the truth and to render a just decision.
17.9 The Court arrives at the conclusion that additional evidence is necessary, not because it would be impossible to pronounce the judgment without it, but because there would be a failure of justice without such evidence being considered.
17.10. Exigency of the situation, fair play and good sense should be the safe guard, while exercising the discretion. The Court should bear in mind that no party in a trial can be foreclosed from correcting errors and that if proper evidence was not adduced or a relevant material was not brought on record due to any inadvertence, the Court should be magnanimous in permitting such mistakes to be rectified.
17.11 The court should be conscious of the position that after all the trial is basically for the prisoners and the Court should afford an opportunity to them in the fairest manner possible. In that parity of reasoning, it would be safe to err in favour of the accused getting an opportunity rather than protecting the prosecution against possible prejudice at the cost of the accused. The Court should bear in mind that Page No.# 4/4 improper or capricious exercise of such a discretionary power, may lead to undesirable results.
17.12 The additional evidence must not be received as a disguise or to change the nature of the case against any of the party.
17.13 The power must be exercised keeping in mind that the evidence that is likely to be tendered, would be germane to the issue involved and also ensure that an opportunity of rebuttal is given to the other party.
17.14 The power under Section 311 Cr.P.C. must therefore, be invoked by the Court only in order to meet the ends of justice for strong and valid reasons and the same must be exercised with care, caution and circumspection. The Court should bear in mind that fair trial entails the interest of the accused, the victim and the society and, therefore, the grant of fair and proper opportunities to the persons concerned, must be ensured being a constitutional goal, as well as a human right."
7. Reverting the case in hand, this Court is of the opinion that the learned trial court erroneously oriented itself and passed an impugned order. Reference in Neha Begum (supra), is not similar to the present case.
8. The exercise of the power under Section 311 of the Code of Criminal Procedure cannot be dubbed as filling any lacunae in a prosecution case. This power should be resorted to only with the object of finding out the truth which is the primary duty of a trial court. The newly engaged lawyer deserves to be given an opportunity to cross- examine the witnesses who are already cross-examined by the Legal Aid Counsel.
9. Therefore, the impugned order dated 09.12.2024 passed by the learned Sessions Judge/Special Judge, Cachar, Silchar in NDPS Case No.142/2024 is set aside.
10. The trial court is directed to give opportunity to the newly engaged lawyer to cross-examine the witnesses who are already cross-examined by the Legal Aid Counsel.
With the aforesaid direction, the Criminal Petition is disposed of accordingly.
JUDGE Comparing Assistant