DALBIR SINGH Vs UNION OF INDIA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MR. JUSTICE M.R. SHAH
Case number: C.A. No.-009885-009885 / 2011
Diary number: 31795 / 2011
Advocates: RAVINDRA KESHAVRAO ADSURE Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9885 OF 2011
Dalbir Singh .…Appellant(s)
Versus
Union of India & Ors. ….Respondent(s)
J U D G M E N T
A.S. Bopanna,J.
1. The appellant is before this Court assailing the order
dated August 26, 2011 passed by the Armed Forces
Tribunal, Chandigarh Regional Bench at Chandimandir
whereby the appeal filed by the appellant herein has been
dismissed and the sentence imposed by the Summary
General Court Martial (‘SGCM’ for short) has been upheld.
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2. The appellant was enrolled in the Army on April 06,
1999 and was posted to 3 Rashtriya Rifles (RR) Battalion
(Bn) in the year 2006. While he was so serving, in respect
of an incident which occurred on August 13, 2006, action
was initiated under Section 34(c) of the Army Act,
proceedings were held by the SGCM and the sentence to
undergo imprisonment for six months and dismissal from
service was imposed. The appellant assailing the same was
before the Armed Forces Tribunal and in the said
proceedings the order impugned dated August 26, 2011 is
passed. The incident referred to is that according to the
prosecution while the appellant was posted to 3 Rashtriya
Rifles (RR) Battalion (Bn), it was ordered on August 13,
2006 to cordon and search be carried out in village
Darigidiyan in the Jammu and Kashmir. The details of the
officers who formed a part of the contingent is also referred
in the proceedings. On reaching the village there was a
brief contact with the militant and exchange of fire, after
which the militants took cover in a maize field. In that
view, for the purpose of operation two teams were formed,
among others the appellant was a part of the second team.
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At about 0800 Hrs on August 13, 2006 the team under
Subedar Subhash Chand in which the appellant was also a
member was divided into two groups. When the appellant
and the group in which he was given the responsibility to
search the house along with Naik Sukhdev Raj and Sapper
Bachitar Singh was searching, they heard firing from the
direction of the maize field and as such the group exited
the house from the window and the cordon was thereafter
adjusted for the night around the maize field. In that
regard the Light Machine Gun (LMG) was also placed and
the LMG was manned by Sapper Gurmail Singh and the
appellant. To provide support, Sapper Bachitar Singh was
positioned to his left at about 57 meters. At about 2300
Hrs intense fire came from the direction of the maize field
towards the LMG spot wherein Sapper Gurmail Singh,
Subedar Dalbir Singh and the appellant were positioned.
The charge against the appellant is that he left his post,
jumped across the stone wall and failed to retaliate against
the militants. He failed to use his AK47 and a pistol which
was with him due to which the militants broke the cordon,
killed Sapper Gurmail Singh and took away the LMG.
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While jumping over the wall the appellant no doubt was hit
by a bullet in the leg.
3. Based on such charge of exhibiting cowardice by
abandoning his post, the proceedings were held in the
SGCM. The witnesses were examined and on analysing the
same the sentence dated March 06, 2008 was imposed. It
is the said finding and sentence which was assailed in
OA.No.296 of 2010 before the Armed Forces Tribunal. The
Armed Forces Tribunal has referred to the evidence of each
of the witnesses who had been examined in the SGCM
while prosecuting the charge against the appellant and on
such reappreciation had arrived at the conclusion that the
sentence imposed on the appellant is justified.
4. The learned counsel for the appellant while assailing
the finding and conclusion reached by the SGCM and the
Armed Forces Tribunal has contended that the conclusion
reached is erroneous inasmuch as the evidence tendered
by the witnesses has not been properly appreciated. The
learned counsel contends that if the case of the prosecution
as narrated in the judgment of the Tribunal is taken note
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and, in that background, the evidence of the witness is
referred to, the same would not be sufficient for
establishing the charge. It is contended that the appellant
himself was injured in the incident and in such
circumstance, it cannot be concluded that he had
abandoned the post and cannot be branded as a coward.
The learned counsel has referred to the cross examination
of the witnesses examined as PW4 to PW6 to contend that
the said witnesses have stated that the appellant was a
good soldier and had on earlier occasions accompanied the
said witnesses in several operations and the appellant is
not scared to take part in the operation. The learned
counsel, therefore, contends that when the appellant has
such record of service, the charge that he had moved away
from the post as an act of cowardice cannot be accepted
and hence he seeks that the findings recorded by the
SGCM and the conclusion reached by the Armed Forces
Tribunal be set aside.
5. The learned counsel for the respondents has taken
us through the appeal papers including the order passed
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by the Armed Forces Tribunal. In that regard, it is
contended that the SGCM based on the evidence of the
prosecution witnesses had arrived at its conclusion. It is
pointed out that the Armed Forces Tribunal while
considering the appeal filed by the appellant herein has
reappreciated the evidence and has thereafter arrived at its
conclusion. It is contended that in such circumstance in
the appeal of the present nature the concurrent findings
and orders rendered by the courts below do not call for
interference. On the factual aspect it is contended that
though the appellant presently contends that he had not
abandoned the post, there is no explanation as to why even
in a grave situation he had not made use of either the AK
47 gun or the pistol which was in his possession as a mark
of retaliation. In that circumstance, it is contended that
when in the attack carried out by the militants the
colleague of the appellant late Gurmail Singh had died and
there was no action from the appellant, it is a grave
situation which warranted the action taken and the same
does not call for interference.
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6. In the above background, keeping in view the scope
available in examining a matter of the present nature we
have taken note of the nature of the consideration made by
the Armed Forces Tribunal as the same was in a statutory
appeal against the proceedings by the SGCM. In the
matter of the present nature when the task assigned to a
soldier is cut out in a definite manner and when the duties
are assigned, the only scope in a judicial proceeding is to
find out whether the same has been performed by him
based on the finding of fact that is recorded. In a matter
where allegation of cowardice is made, the reason for which
such allegation is made is to be taken note and considered.
In that view, without adverting to all other aspects what is
necessary to be taken note is the charge that was made
and the reason for which the competent authority had
arrived at the conclusion that the appellant instead of
performing his duty had run away from it. Limited to that
aspect, what is to be taken note is that in the background
of the situation that had arisen, the task assigned to the
group of officers was to cordon the area and prevent the
militants from breaking through. The charge against the
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appellant is that despite the militants having attacked and
killed Sapper Gurmail Singh who was in the group of the
appellant and though the LMG was manned by the said
deceased Sapper Gurmail Singh and the appellant, the
appellant had not retaliated using either the AK47 gun or
the pistol which was in his possession. On the other hand,
the appellant abandoned the post and jumped over the wall
to escape from the spot. The defence of the appellant,
however, was that he had jumped over the wall to protect
himself and attack the militants and in that process he was
also fired at, to his leg and was injured, in the process he
had become unconscious for about 10 seconds and it is at
that point the militants had picked up the LMG and carried
it away. The appellant had also stated that his AK47 was
jammed when tried to use it.
7. From the evidence of the witnesses the manner in
which the incident had occurred has been referred to in
detail. Insofar as charge against the appellant, apart from
the fact that he was injured the other actions would
indicate that the appellant did not rise to the occasion
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more particularly when his colleague was attacked and
killed. Though he has contended that he had jumped the
wall to protect himself, there is no reasonable explanation
as to why he had not used the weapons which were with
him when the attack from the militants had already taken
place and his colleague was injured. Even if the
explanation sought to be put forth by him that he was
unconscious for about 10 to 12 seconds is taken note the
same was not of such a long duration which had prevented
him from taking any action even thereafter and that too in
a situation when the militants had killed a soldier and also
had taken away the LMG. While taking note of the said
explanation sought to be put forth by the appellant the
Tribunal has rightly arrived at the conclusion that the
theory of the appellant having become unconscious cannot
be accepted since all incidents which occurred from the
time there was an attack by the militants including the act
of the militants in taking away the LMG was explained by
the appellant, which he would not have been aware of if he
was actually unconscious. In that circumstance, when the
evidence has been adverted to by the Armed Forces
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Tribunal and when such conclusion reached does not
indicate any perversity it would not be appropriate for this
Court to interfere in the matter. Further, there is no other
material or circumstance brought on record by the
appellant to indicate, but for the incident there was any
other reason due to which he was victimized or to show
that it is a malafide action.
8. Though the learned counsel for the appellant has
sought to refer to the crossexamination of PW4 to PW6 to
indicate that he had taken part in several operations earlier
and the said witnesses have admitted him to be a good
soldier, in the matter of protecting the border, a soldier
cannot live merely on past glory but should rise to the
occasion on every occasion to defend the integrity of the
nation since such is the trust reposed in a soldier. Though
in service matters the past conduct, both positive and
negative will be relevant not only while referring to the
misconduct but also in deciding the proportionality of the
punishment, the Court should be cautious while
considering the case of an officer/soldier/employee of a
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disciplined force and the same yardstick or sympathetic
consideration as in other cases cannot be applied. The
resources of the country are spent on training a soldier to
retaliate and fight when the integrity of the nation is
threatened and there is aggression. In such grave situation
if a soldier turns his back to the challenge, it will certainly
amount to cowardice. If in that background, the action
taken against the appellant is taken note, we are of the
opinion, that the SGCM and the Armed Forces Tribunal
were justified.
9. Having arrived at the above conclusion we also take
note that the appellant apart from being dismissed from
service has also been ordered to undergo rigorous
imprisonment for six months. For the reasons recorded
above, the order of dismissal is justified and does not call
for interference. In so far as the order for imprisonment, in
the present facts and circumstance we notice that though
the appellant had exhibited cowardice, the fact remains
that he had also received a gunshot injury in the incident.
Further, there is long lapse of time and as such in the
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peculiar facts and circumstance we are of the opinion that
the order of imprisonment need not be implemented at this
stage.
10. Consequently, the order of dismissal from service is
upheld while the order to undergo rigorous imprisonment
is set aside. The appeal is accordingly disposed of with no
order as to costs.
……………………….J. (M.R. SHAH]
……………………….J. (A.S. BOPANNA]
New Delhi, July 02, 2019