BRIG. SUKHJEET SINGH (RETD), MVC Vs THE STATE OF UTTAR PRADESH
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: Crl.A. No.-000148-000148 / 2019
Diary number: 3548 / 2017
Advocates: ABHIJAT P. MEDH Vs
REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.148 of 2019 (arising out of SLP (Crl.) No.1120/2017)
BRIG. SUKHJEET SINGH (RETD.) MVC ...APPELLANT(S)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. ...RESPONDENT(S)
J U D G M E N T ASHOK BHUSHAN,J.
Leave granted.
2. This appeal has been filed questioning the
judgment of Allahabad High Court dated 17.01.2017
dismissing the application filed by the appellant
under Section 482 Cr.P.C. wherein the orders passed
by the Session Judge dated 02.11.2015 rejecting the
two applications filed by the appellant under Section
391 Cr.P.C. were challenged.
3. Brief facts of the case, which are necessary to
be noted for deciding this appeal are:-
3.1 A Regimental Welfare Trust relating to the
Scinde Horse Regiment of Indian Army was
registered on 27.06.1959. The Trust owned
1
various immovable properties including
agricultural land in Village Bichaie,
Phoolpur and Beehat in Tehsil-Bilaspur,
District-Rampur. The respondent No.2 was in
possession of 50 acres of agricultural land
of the trust since 1975 in Village-Bichaie
as thekedar. Other agricultural land of the
trust in three villages of Tehsil-Bilaspur
were given to different persons as thekedar.
3.2 The office of Chairman of the Trust is held
by the Commandant of Scinde Horse Regiment.
On 18.10.1989, a deed of declaration of
trust was executed by the Commandant of the
Scinde Horse Regiment claiming it to be a
new Trust Deed without changing the nature
of the trust. In the deed dated 18.10.1989
(registered at Delhi), details of trust land
in District- Rampur were also mentioned,
which included 474 Bigha land in Village-
Bichaie. One of the clauses mentioned in
the Trust Deed was that there may be
conversion of the trust corpus by unanimous 2
approval of all the trustees. On
18.10.1989, a Resolution No.112 was passed
by the trustees where it was unanimously
decided to authorise Col. Ravi Inder Singh,
Brig. Sukhjeet Singh, MVC, Maj. Gen. B.S.
Malik and Ris Maj. Roshanlal to act in the
name of the Trust and on behalf of the
trustees to sell the trust farm land
alongwith buildings thereon situated in
villages Bichaie, Phoolpur and Beehat.
Resolution also contained other conditions
for executing conveyance and for
registration of land.
3.3 In pursuance of the Trust Deed and the
Resolution dated 18.10.1989, a Memorandum of
Understanding (MOU) was entered with Scinde
Horse Trust and respondent No.2-Shri
Hargursharan Singh (complainant) and other
purchasers for purchase of the land. The
MOU also contained a condition that payment
was required to be made by pay order or by
bank draft only in the favour of Scinde 3
Horse Trust. On 28.04.1991, another MOU was
executed between Shri Hargursharan Singh
(complainant) and other purchasers by which
complainant was to acquire 40 acres of land
at the rate of Rs.44,000/45,000/- per acre
of land. On 03.07.1991, the complainant
paid an amount of Rs.100,400/- to Col. Ravi
Inder Singh as an earnest money.
3.4 The land being not sold to the complainant,
he lodged a First Information Report on
21.12.1991. The case of complainant in the
First Information Report was that although
complainant agreed to purchase the land of
trust at the rate of Rs.44,000/45,000/- and
he paid a sum of Rs.100,400/- on 03.07.1991
to Col. Ravi Inder Singh as an earnest
money, who assured him that sale shall be
executed till 08.07.1991, however, till
date, sale has not been executed and accused
persons are not ready and willing to execute
the sale deed. Complainant further came to
know that no permission for the sale of the 4
trust land has been given to the accused
persons by the Court. On those allegations,
FIR was lodged under Section 420/406 IPC.
3.5 Almost similar allegations were made by one
Shri Fateh Singh against the same accused
wherein Shri Fateh Singh claimed that he has
paid an amount of Rs.75,600/- as an earnest
money to Col. Ravi Inder Singh on 03.07.1991
and sale having not been executed, the FIR
be registered.
3.6 On FIR filed by the complainant, case Crime
No. 315/1991 was registered under Section
420/406 IPC and on FIR submitted by Shri
Fateh Singh, case Crime No. 315-A of 1991
was registered under Section 420/406 IPC.
On investigation, in both the crime numbers,
charge sheet was submitted under Section
419, 420, 467, 471 and 120-B IPC.
3.7 The appellant, who was one of the accused
alongwith other accused filed a Criminal
5
Misc. Application No. 6027 of 1993 and 6028
of 1993 praying for quashing the FIRs in
case Crime No. 315 of 1991 and 315-A of 1991
and the orders summoning the accused persons
by Chief Judicial Magistrate, Rampur.
3.8 The High Court while noticing the facts of
the case noted from both the complaints that
receipt of the amount of Rs.1,75,000/- from
Shri Hargursharan Singh and Shri Fateh Singh
is admitted. High Court further noticed
that stamp papers worth Rs.1,75,000/- have
been purchased. High Court also noticed
that it is admitted fact that permission to
sell trust land was applied in the Court of
District Judge, but the same was refused on
the ground that proper order in that respect
can be passed in proceedings under Section
92 of Code of Civil Procedure which was not
done. The High Court also noticed that
petitioners obtained information from two
eminent jurists, including Mr. Soli Sorabji,
who opined that the trustees have power to 6
sell the trust land in the instant case.
The High Court after noticing the facts had
made following observations while deciding
the applications:-
“……………..after going through the averments with annexure it appears that there was no dishonest misappropriation of the property by the petitioners as entire sum has been spent for the purposes of purchasing stamp papers. An agreement has been advanced, that stamp paper could not be encashed after a lapse of six months can in no way be attributed dishonest intention to cause harm or injury to respondent no.2 and that is also not the basic allegation against the petitioners. Since there is no misappropriation of Rs.1,76,000/- by any of the petitioners, the charge u.S.406 IPC cannot stand, there is also no allegation with regard to forgery of any document……………...”
3.9 High Court came to the conclusion that
charge of Conspiracy under Section 120-B
against petitioners (applicants) fails.
High Court was of the view that further
scrutiny of the factual material would be
required to be done at a stage of taking
evidence, at that time, contentions of both
the parties regarding elements of cheating 7
can be examined with reference to the
evidence. High Court refrained to express
any opinion with regard to above. High
Court, as a result of the above
consideration, allowed the applications in
part, set aside the order passed by the
Chief Judicial Magistrate. High Court
further directed that Chief Judicial
Magistrate shall take cognizance under
Section 420/34 IPC afresh against petitioner
Nos. 1 and 2 and issue process accordingly.
Prayer for quashing of the First Information
Report and the Charge Sheet was refused.
Petitioner Nos. 3 and 4 were also
discharged.
3.10After the above order of the High Court
dated 09.11.1995, charges were framed on
18.11.1996 under Section 420/34 IPC. On
17.11.2000, prosecution evidence started.
Prosecution completed its evidence on
21.11.2012. Thereafter, evidence of defence
was also recorded and trial court delivered 8
its judgment on 07.10.2013 convicting the
appellant under Section 420 read with
Section 34 IPC and awarded sentence of five
years simple imprisonment and fine of
Rs.25,000/-. The other co-accused Col. Ravi
Inder Singh having died during the trial,
the appellant was taken into custody and
sent to the prison.
3.11On 08.10.2013, a Criminal Appeal No.57 of
2013 was filed by appellant in the Court of
the Sessions Judge, Rampur. On 26.06.2014,
application under Section 391 Cr.P.C.(14
Kha) was filed for placing on record the
said Trust Deed dated 18.10.1989 and
Resolution No. 112. In the application, it
was stated that Trust Deed was registered
with the Registrar of Delhi and the
photocopy of the Trust Deed is available on
record of the Lower Court being paper No.
30Kha/46, which has also been mentioned in
the impugned judgment. Certified copy was
filed alongwith the application with a 9
prayer that the document be kindly taken on
record and certified copy of the Resolution
passed by the trustees was filed, which was
prayed to be taken on record.
3.12Another application under Section 391
Cr.P.C. (17 Kha) was filed on 15.07.2014
praying for summoning the witnesses to prove
the Trust Deed dated 18.10.1989 and
Resolution No.112. Both the applications
came for consideration before the District
Judge, who by its order dated 02.11.2015
rejected both the applications. The
Appellate Court opined that lower court’s
record shows that case is very old and it
remained pending in the trial for several
years. Sufficient opportunity was given to
the accused-appellant to produce evidence in
defence. No sufficient ground has been
shown why these documents were not got
proved in the trial court. Hence, the
applications deserve to be rejected.
10
3.13Against the order dated 02.11.2015, an
application under Section 482 Cr.P.C. was
filed in the High Court by the applicant,
which has been rejected by the High Court
vide its impugned judgment dated 17.01.2017.
High Court was of the view that the
applications filed by the applicant for
filing additional evidence at such a belated
stage appears to be with some ulterior
malafide motive or for delaying the decision
of the appeal to eternity. High Court
rejected the application filed under Section
482 Cr.P.C. Feeling aggrieved, the
appellant has come up in this appeal.
4. We have heard Shri R.S. Suri, learned senior
counsel for the appellant. Shri Ratnakar Das, learned
counsel had appeared on behalf of the State of U.P.
Shri Hargursharan Singh, respondent No.3-complainant
had appeared in person and has been heard at length.
5. Shri R.S. Suri, learned senior counsel for the
appellant submits that Appellate Court committed
11
error in rejecting the applications filed by the
appellant under Section 391 Cr.P.C. Learned senior
counsel submits that the appellant before this Court
is a retired Brigadier of Indian Army, who had
distinguished and meritorious services in the Armed
Forces. He was also awarded Maha Vir Chakra in the
1971 war. The appellant was trustee of the trust and
was authorised by the trust alongwith other members
to sell the trust land. Appellant did not receive a
single rupee from the complainants. The complainant
(Shri Hargursharan Singh) has claimed to have paid
Rs.100,400/-to Col. Ravi Inder Singh and another
complainant (Fateh Singh) had paid Rs.75,600/- to
Col. Ravi Inder Singh. Stamp Duty amounting to
Rs.1,75,000/- was purchased which document was on the
record. No amount was misappropriated or used by the
appellant or trust. The allegation of cheating or
fraud made against the appellant is wholly false and
incorrect. The second Trust Deed dated 18.10.1989
was also on the record (photocopy filed by the
complainant himself), which has been noticed by the
trial court in its judgment as paper No. 30Kha/46.
Due to lapse on part of the appellant and his 12
counsel, above Trust Deed and the Resolution
authorising the trustees could not be proved before
the trial court, whereas the above Trust Deed and
Resolution were noticed and proved in the case Crime
No. 315-A of 1991 filed by Shri Fateh Singh.
6. Learned senior counsel further submits that in
case Crime No. 315-A of 1991, which was based on the
same allegations against the appellant, the trial
court vide its judgment and order dated 30.11.2015
had acquitted the appellant from the charge under
Section 420/34 IPC. The trial court in the above
case has noticed the second Trust Deed as well as
Resolution No.112, which were duly proved. It is
submitted that it is lapse that the second Trust Deed
and Resolution, which were basis for entering into
MOU with complainant for sale of trust land could not
be proved, whereas they were referred to and were
part of the record and proved in other case. Shri
Suri submits that Appellate Court committed error in
not exercising jurisdiction under Section 391 Cr.P.C.
in accepting the documents on record and not
permitting the appellant to lead evidence to prove 13
the said documents, which has resulted in failure of
justice. Shri Suri further submits that the FIR
lodged by the complainant was another example of
malicious prosecution of the appellant. He submits
that this Court in Parminder Kaur Vs. State of Uttar
Pradesh and Another, (2010) 1 SCC 322: AIR 2010 SC
840, while quashing the proceeding arisen out of
complaint lodged by Hargursharan Singh has observed
that Hargursharan Singh lodged malicious and
vengeance full prosecution case against his sister-
in-law, which was quashed by this Court.
7. Shri Suri further submits that the Appellate
Court for finding out and to ensure that no innocent
person is convicted, ought to have given opportunity
to the appellant to lead evidence to prove the second
Trust Deed and the Resolution, denial of which has
caused immense injustice.
8. Shri Ratnakar Das, learned counsel appearing for
the State of U.P. submits that power under Section
391 Cr.P.C. has to be exercised sparingly and in the
ends of justice. He submits that permitting the
14
appellant to lead evidence to prove the second Trust
Deed and Resolution will involve a fresh trial. He
further submits that even if a certified copy of the
Trust Deed dated 18.10.1989 is taken on record, that
shall not serve any purpose. He candidly submits
that he has no objection if documents are accepted on
record but given opportunity to lead evidence shall
consume a lot of time, which shall delay the disposal
of the appeal. He submits that even in the prayer
made in the application (17-Kha), no witness has been
listed, who can prove the documents. The mere fact
that registration of documents is proved, shall not
mean that contents are also proved.
9. Shri Hargursharan Singh, appearing in-person has
supported the order passed by the Session Judge
rejecting the application filed under Section 391
Cr.P.C. by the appellant. He submits that this SLP
has been filed only with intent to delay the disposal
of the criminal appeal. He submits that the
appellant had not obtained permission from the
District Judge for sale of the land and the District
Judge had rejected the application on 27.10.1989 and
15
despite the rejection of the application, the
appellant and other members of the trust proceeded
with their design to sell the land, which led the
complainant to pay amount of Rs.100,400/- to Col.
Ravi Inder Singh. The appellant was convicted on
07.10.2013 and the application under Section 391
Cr.P.C. was filed after nine months. Opportunity to
lead evidence in the defence was availed by the
appellant. The Session Judge has rejected the
application filed under Section 391 Cr.P.C. by giving
cogent reasons. High Court has also rightly upheld
the said order, which needs no interference by this
Court. The application has been filed by the
appellant just to cover his offence. The appellant
has been approbating and reprobating at the same
time. The document dated 18.10.1989 is already on
the file and hence there is no necessity to bring it
again. Original Trust Deed was registered on
27.06.1959 at Rampur, which is still valid. In spite
of permission having been refused, the appellants
have been contending that they have still right to
sell the property. Shri Hargursharan Singh further
submitted that appellant had committed forgery and 16
fraud. He has referred to Page 28 of the paperbook,
Para No.8 and submitted that in para No.8 the word
“not” has been deleted from Clause 8, which shows
that the appellants have not come with the clean
hands before this Court and they have concealed the
true clause of Trust Deed from this Court also. He
further submits that this Court should monitor the
hearing of the Criminal Appeal pending before
Sessions Judge.
10. We have considered the submissions of the parties
and have perused the records.
11. In the present appeal, we are concerned only with
the rejection of application filed by the appellant
under Section 391 Cr.P.C. before the Session Judge in
the criminal appeal filed by him against the
conviction order, whether the Session Judge committed
error in not exercising power under Section 391
Cr.P.C. to permit the appellant to lead additional
evidence is a question to be answered. Whether the
High Court committed error in not exercising power
under Section 482 Cr.P.C. as to secure the ends of
justice?
17
12. Chapter XXIX of the Code of Criminal Procedure,
1973 deals with “Appeals”. Section 391 Cr.P.C.
empowers the Appellate Court to take further evidence
or direct it to be taken. Section 391 is as
follows:-
“391. Appellate court may take further evidence or direct it to be taken.—(1) In dealing with any appeal under this chapter, the Appellate Court, if it thinks additional evidence to be necessary, shall record its reasons and may either take such evidence itself, or direct it to be taken by a Magistrate, or when the Appellate Court is a High Court, by a Court of Session or a Magistrate.
(2) When the additional evidence is taken by the Court of Session or the Magistrate, it or he shall certify such evidence to the Appellate Court, and such Court shall thereupon proceed to dispose of the appeal.
(3) The accused or his pleader shall have the right to be present when the additional evidence is taken.
(4) The taking of evidence under this section shall be subject to the provisions of Chapter XXIII, as if it were an inquiry.”
13. The key words in Section 391(1) are “if it thinks
additional evidence to be necessary”. The word
“necessary” used in Section 391(1) is to mean
18
necessary for deciding the appeal. The appeal has
been filed by the accused, who have been convicted.
The powers of Appellate Court are contained in
Section 386. In an appeal from a conviction, an
Appellate Court can exercise power under Section
386(b), which is to the following effect:-
(b) in an appeal from a conviction-
(i) reverse the finding and sentence and acquit or discharge the accused, or order him to be re- tried by a Court of competent jurisdiction subordinate to such Appellate Court or committed for trial, or
(ii) alter the finding, maintaining the sentence, or
(iii) with or without altering the finding, alter the nature or the extent, or the nature and extent, of the sentence, but not so as to enhance the Same;
14. Power to take additional evidence under Section
391 is, thus, with an object to appropriately decide
the appeal by the Appellate Court to secure ends of
justice. The scope and ambit of Section 391 Cr.P.C.
has come up for consideration before this Court in
Rajeswar Prasad Misra Vs. State of West Bengal and
Another, AIR 1965 SC 1887. Justice Hidayatullah,
19
speaking for the Bench held that a wide discretion is
conferred on the Appellate Courts and the additional
evidence may be necessary for a variety of reasons.
He held that additional evidence must be necessary
not because it would be impossible to pronounce
judgment but because there would be failure of
justice without it. Following was laid down in
Paragraph Nos. 8 and 9:-
“8. ……………………………….Since a wide discretion is conferred on appellate courts, the limits of that courts’ jurisdiction must obviously be dictated by the exigency of the situation and fair play and good sense appear to be the only safe guides. There is, no doubt, some analogy between the power to order a retrial and the power to take additional evidence. The former is an extreme step appropriately taken if additional evidence will not suffice. Both actions subsume failure of justice as a condition precedent. There the resemblance ends and it is hardly proper to construe one section with the aid of observations made by this Court in the interpretation of the other section.
9. Additional evidence may be necessary for a variety of reasons which it is hardly proper to construe one section with the aid of observations made to do what the legislature has refrained from doing, namely, to control discretion of the appellate court to certain stated circumstances. It may, however, be said that additional evidence must be necessary not because it would be impossible to pronounce judgment but because there would
20
be failure of justice without it. The power must be exercised sparingly and only in suitable cases. Once such action is justified, there is no restriction on the kind of evidence which may be received. It may be formal or substantial. It must, of course, not be received in such a way as to cause prejudice to the accused as for example it should not be received as a disguise for a retrial or to change the nature of the case against him. The order must not ordinarily be made if the prosecution has had a fair opportunity and has not availed of it unless the requirements of justice dictate otherwise………………………….”
15. This Court again in Rambhau and Another Vs. State
of Maharashtra, (2001) 4 SCC 759 had noted the power
under Section 391 Cr.P.C. of the Appellate Court.
Following was stated in Paragraph Nos. 1 and 2:-
“1. There is available a very wide discretion in the matter of obtaining additional evidence in terms of Section 391 of the Code of Criminal Procedure. A plain look at the statutory provisions (Section 391) would reveal the same……………………
2. A word of caution however, ought to be introduced for guidance, to wit: that this additional evidence cannot and ought not to be received in such a way so as to cause any prejudice to the accused. It is not a disguise for a retrial or to change the nature of the case against the accused. This Court in the case of Rajeswar Prasad Misra v. State of W.B. in no uncertain terms observed that the order must not ordinarily be made if the prosecution has
21
had a fair opportunity and has not availed of it. This Court was candid enough to record however, that it is the concept of justice which ought to prevail and in the event, the same dictates exercise of power as conferred by the Code, there ought not to be any hesitation in that regard.”
16. From the law laid down by this Court as noted
above, it is clear that there are no fetters on the
power under Section 391 Cr.P.C. of the Appellate
Court. All powers are conferred on the Court to
secure ends of justice. The ultimate object of
judicial administration is to secure ends of justice.
Court exists for rendering justice to the people.
17. Now, we revert to the facts of the present case
to examine as to whether present was the case for
exercise of the power by the Appellate Court under
Section 391 Cr.P.C. to permit adducing the additional
evidence at the appellate stage. The facts as noted
above indicate that the trust is admittedly the owner
of agricultural land in Village Bichaie. The
complainant has been in possession of large number of
agricultural lands as thekedar of the trust since
1975, according to his own case, which he even
22
mentioned in the First Information Report. The
application under Section 391 Cr.P.C. was made in the
Appellate Court to accept certified copy of the Trust
Deed dated 18.10.1989 and the Resolution No. 112
dated 18.10.1989 and permitting the appellant to
prove the said document by leading oral evidence.
The reference of Trust Deed has been made by the
trial court in its judgment dated 07.10.2013. The
trial court in its judgment had observed “the copy of
the Trust Deed dated 18.10.1989 is available on
record being paper No.30Kha/46”. The trial court
further has observed that “it is pertinent to mention
here that the accused had not proved the Trust Deed
dated 18.10.1989 by way of evidence”.
18. What was available on the record was the
photocopy of the Trust Deed. Due to non-proving of
the Trust Deed, the trial court has not adverted to
the Trust Deed and the Resolution, which were
relevant to understand and know the conduct of the
appellant and other trustees for entering in the MOUs
for sale of agricultural land. The facts as noted
above indicate that prosecution started recording its 23
evidence on 17.11.2000, which was completed on
21.11.2012. A period of twelve years was taken by
the prosecution to lead its evidence and after
21.11.2012, the judgment was delivered on 07.10.2013.
The appellant was convicted for offences under
Section 420/34 IPC accepting the charge that
complainant was cheated with regard to sale of
agricultural land of the Trust. The High Court while
rejecting the application filed under Section 482
Cr.P.C. of the appellant has made following
observations:-
“……….The present exercise initiated by the applicant for filing additional evidence at such a belated stage appears to be with some ulterior malafide motive or delaying the decision of the appeal to eternity……..”
19. Both the above reasons given by the High Court
and relied by the High Court in rejecting the
application filed under Section 482 are unfounded.
The first observation of the High Court is that
filing of additional evidence at such a belated
stage. In the facts of the present case we do not
approve the above observation. When the Appellate
Court has been given power to lead additional
24
evidence, the observation that it is belated stage
was uncalled for. Appellant was convicted on
07.10.2013 and appeal was immediately filed on the
next date, i.e. 08.10.2013. It was not even
mentioned by the High Court that there is anything on
record to indicate that appeal was being heard and at
this stage the application under Section 391
Cr.P.C. was filed, calling the application as filed
at belated stage itself was unjustified. Further,
the observation of the High Court that application
was filed with some ulterior malafide motive also
does not commend us. The appellant had already been
convicted by the trial court, the charge was cheating
the complainant with regard to sale of agricultural
land of the trust. The second Trust Deed dated
18.10.1989, which was on record and referred to by
the trial court and was refused to look into on the
ground that it was not proved by the appellant.
Filing of the application before the High Court to
accept the certified copy of the Trust Deed and the
Resolution and permit the appellant to lead evidence
can in no manner be said to be malafide motive of the
accused, who had been convicted in the appeal, has 25
right to take all the grounds and also lead
additional evidence, which in accordance with the
Appellate Court is necessary in deciding the appeal.
As noted above, this Court has laid down that when it
becomes necessary to take additional evidence, cannot
be enlisted or enumerated in any fixed formula. It
depends on facts of each and every case to come to a
conclusion as to whether it is necessary to take
additional evidence or not. Present is a case where
it was due to lapse on the part of the appellant and
his counsel that the second Trust Deed, which was
basis for taking steps for sale of the land could not
be proved.
20. The second observation of the High Court is that
the application to take additional evidence at the
appellate stage is filed by appellant for delaying
the decision of the appeal to eternity, we fail to
see that when prosecution took twelve years’ time in
leading evidence before the trial court and the
judgment by trial court was delivered on 07.10.2013,
the appeal was filed on 08.10.2013, how can appellant
be castigated with the allegation that he intended to 26
delay the appeal to eternity. The observation was
unduly misplaced and incorrect. When Statute grants
right to appeal to an accused, he has right to take
all steps and take benefit of all powers of the
Appellate Court in the ends of the justice. In a
criminal case Appellate Court has to consider as to
whether conviction of the accused is sustainable or
the appellant has made out a case for acquittal. The
endeavour of all Courts has to reach to truth and
justice. The case of the complainant also has been
that it is only after execution of the Trust Deed
that talks regarding sale of the agricultural land
was initiated. Trust Deed and the Resolution, which
are foundation and basis for the start of the process
of the sale of the land were documents, which ought
to have been permitted to be proved to arrive at any
conclusion to find out the criminal intent, if any,
on the part of the appellant.
21. It is further relevant to notice that in case
Crime No. 315-A of 1991 filed by Shri Fateh Singh,
who was also one of the purchasers and lodged the FIR
on same allegations. In the said case, the second 27
Trust Deed dated 18.10.1989 was filed and proved and
ultimately, the appellant has been acquitted in the
said case by judgment dated 30.11.2015, which has
been brought on record as Annexure P-14. In the
other criminal case, which was on the same
allegations and which were also based on same MOU
regarding sale of agricultural land, where amount of
Rs.75,600/- was also paid by Shri Fateh Singh, on the
same date, the Trust Deed was filed and proved
relying on which acquittal of the appellant has been
recorded. It has been further submitted by the
appellant that reference of the judgment of the
acquittal dated 30.11.2015 has also been made before
the High Court, but High Court did not advert to the
said judgment.
22. In the facts of the present case, we are of the
view that Appellate Court committed error in not
exercising jurisdiction under Section 391 Cr.P.C. in
accepting the second Trust Deed dated 18.10.1989 and
the Resolution No.112 dated 18.10.1989 and refusing
the appellant to lead evidence to prove the
documents.
28
23. Shri Hargursharan Singh has also contended before
us that the appellants are not entitled for any
relief since they have not filed correct copy of the
Trust Deed before this Court and are trying to
mislead this Court. He has referred to Clause (8) of
the Trust Deed at Page 28 of the paperbook, where,
according to him, the word “not” has not been
deliberately typed in Clause (8). Shri Suri
appearing for the appellant has very fairly submitted
that omission of word “not” in Para No.(8) is only an
inadvertent mistake of typing, which could not be
checked by the appellant. When the certified copy of
the Trust Deed has already been filed before the
Appellate Court by the appellant, we fail to see what
will be gained by the appellant by reproducing an
incorrect clause of the Trust Deed. We are satisfied
that non-mention of the word “not” is only a mistake,
which is neither deliberate nor with any intent to
mislead this Court. The complainant cannot be
allowed to make any capital of such mistake.
24. We, thus, come to the conclusion that in the
present case, the Appellate Court has failed to 29
exercise its jurisdiction under Section 391 Cr.P.C.
and has committed error in rejecting the applications
under Section 391 Cr.P.C. (14 Kha and 17 Kha). The
order of the Appellate Court dated 02.11.2015 as well
as order of the High Court dated 15.03.2016 are set
aside. The applications 14 Kha and 17 Kha stand
allowed. We further direct that appellant be
permitted to lead oral evidence to prove the contents
of the Deed dated 18.10.1989 by leading at-least one
witness. The Appellate Court shall receive the
additional evidence as directed above and complete
the exercise within six months from the date of
production of certified copy of this order before it.
The Criminal Appeal, thereafter shall be decided
expeditiously. The appeal is allowed accordingly.
......................J. ( ASHOK BHUSHAN )
......................J. ( K.M. JOSEPH )
New Delhi, January 24, 2019.
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