SARASAMMA @ SARASWATHIYAMMA Vs THE STATE REP. BY DEPUTY SUPERINTENDENT OF POLICE
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE N.V. RAMANA
Case number: Crl.A. No.-000713-000713 / 2018
Diary number: 5129 / 2018
Advocates: K. PAARI VENDHAN Vs
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No.713 of 2018 (arising out of SLP (Crl.) No. 1878 of 2018)
SARASAMMA @ SARASWATHIYAMMA Appellant(s)
VERSUS
THE STATE REP. BY DEPUTY SUPERINTENDENT OF POLICE AND OTHERS
Respondent(s)
With
Criminal Appeal No.714 of 2018 (arising out of SLP (Crl.) No. 1896 of 2018)
J U D G M E N T
N. V. RAMANA, J.
1. Leave granted.
Criminal Appeal No. 713 of 2018 (arising out of Special Leave Petition (Criminal) No.1878 of 2018)
2. This Special Leave Petition (Criminal) No.1878 of 2018 is
filed, being aggrieved by the impugned order passed by the
High Court, wherein it has rejected the prayer seeking
transfer of Sessions Case No.81 of 2016 from Hosur to
Salem in Tamil Nadu. 3. The brief facts of the case, including its genesis, which are
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Non-Reportable
necessary for the purpose of disposal of the case are that in
the year 1992, one N. C. Raman, who was alleged to be the
head man of Nagamangalam village, was murdered by
certain persons. The aforesaid case was registered, as Crime
No. 302 of 1992, before the jurisdictional police station. In
the context of the aforesaid case N.C.Chandrashekran,
husband of the appellant herein, was alleged to have been
murdered at Hosur Bus Stand (Tamil Nadu), as
N.C.Chandrashekran was an eye witness to the earlier
murder of his deceased brother (N. C. Raman).
4. Accordingly, a First Information Report, being FIR No.614 of
1995, dated 15-8-1995, was initially registered under
Section 307 of the Indian Penal Code [IPC] at Hosur Police
Station but after the death of deceased
(N.C.Chandrashekran), Section 307 was altered into Section
302 IPC. In the year 1997, one Ramachandran, son of
Marappa, a different person than respondent no. 3
(Ramachandran son of Thimmaiya), along with another
accused surrendered before the Magistrate with reference to
FIR No.614 of 1995. Thereafter, first Charge-sheet was filed
against the said Ramachandran son of Marappa and in the
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year 2012, the complainant who is the present appellant
herein, gave a representation to the concerned Police Station
indicating that the original accused viz. Ramachandran son
of Thimmaiya (respondent no. 3 herein) was not arrested
and in his place, Ramachandran son of Marappa (an alleged
imposter) was shown as an accused. Therefore, she
requested that the original accused Ramachandran son of
Thimmaiya (respondent no. 3) be arrested and tried.
5. In the context of the representation, the police investigated
into the matter and found that certain police men were
involved in the active concealment of the real accused.
Thereafter, on 30-4-2015, a supplementary charge-sheet
was filed, against the present Respondent No.2,
Ramachandran son of Thimmaiya (respondent no.3) along
with two accused Police officials who were alleged to have
actively connived in suppressing the identity of the true
accused. It was brought to our notice that further
investigation was carried out and proceedings before the
Sessions Court have been inordinately delayed. After filing
the supplementary Charge-sheet, the Court took cognizance
and committed the case to the Sessions Court at Hosur in
Sessions Case No.81 of 2016.
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6. Learned senior counsel, Mrs. Indira Jaising, appearing on
behalf of the Appellant has vehemently contended that said
accused Ramachandran son of Thimmaiya (respondent no. 3
herein) was earlier an M.L.A. from the Thalli Constituency
and there are about 14 criminal cases pending against him.
He is alleged to be a very influential and was being an
impediment for the witnesses to depose freely.
7. Learned Senior counsel appearing for the Appellant drew
our attention to the fact that one of the witnesses filed a
Criminal Original Petition No.8000 of 2017 before the
Madras High Court under Section 482 of the Code of
Criminal Procedure, 1973 seeking expeditious completion of
the trial, accordingly, on 14-6-2017, the High Court has
directed the trial court to complete the trial within a period
of six months. In this context she argues that, even though
such directions were passed by the High Court, the Trial
Court has not yet completed the trial. Thereafter, the
Appellant apprehended threat to her life and sought transfer
of Sessions Case No.81 of 2016 from Additional Sessions
Court, Hosur to Principal Sessions Court at Salem, Tamil
Nadu.
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8. The High Court by the impugned order while rejecting such
a request on the ground that the transfer may not be a
solution for ameliorating the apprehensions of the Appellant,
as such apprehension may continue even after a transfer,
but granted liberty to the appellant to approach the
concerned jurisdictional police seeking necessary protection
for the purpose of deposing evidence.
9. Learned Senior counsel appearing for the Appellant
submitted that the transfer, which they are seeking, is
essentially on the ground that the manner in which three
murders have taken place and the adverse circumstances
under which the trial is being conducted. According to the
Appellant, the genesis of this criminal case concerning death
of a witness (N. C. Chandrashekaran) for the earlier criminal
case is indicative of the nature of apprehension the
Appellants are reeling under.
10. It is stated by the appellant that the accused had earlier
threatened the deceased, husband of the complainant, not
to give evidence and if he gives evidence against the
accused, he will meet the same fate. As the deceased did not
oblige the accused, the deceased (N. C. Chandrashekaran),
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who is the husband of the Appellant herein, was done to
death. It was also submitted that the same accused has
murdered another person i.e., the husband of the Appellant
in the other Special Leave Petition (Crl.) No.1896 of 2018
and in addition to this, learned senior counsel appearing for
the Appellant submitted that the accused – respondents are
very influential in the locality and according to her, the
allegations which are substantiated are supported from the
counter affidavit filed by the State of Tamil Nadu. She has
relied on the principles enunciated in Abdul Nazar Madani
v. State of Tamil Nadu and Anr., (2000) 6 SCC 204, and
submitted that there is a reasonable apprehension that
there cannot be a fair trial, more so when the witnesses are
not coming forward to depose and are turning hostile due to
the pressure tactics of the accused. According to her, there
are 24 witnesses still to be examined and so far 20
witnesses are examined out of them 16 witnesses already
turned hostile. It is further submitted that most of official
witnesses turned hostile. In the circumstances, she submits
that there is no way that proper and fair trial can be held
and justice will be done to the Appellant. Therefore, it is a fit
case to transfer under Section 407 of the Code of Criminal
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Procedure, 1973. 11. On the other hand, Mr. Kapil Sibal and Mr. Sanjay R. Hegde,
learned senior counsels appearing for the respondents
submitted that there is no reason for transferring the case.
They further submitted that the appellant has expressed her
apprehension for her life and security, which was properly
considered by the High Court and taken care of. They
further contended that the respondent no. 3 is no more an
M.L.A. and there is no evidence on record concerning the
pressure exerted on any of the witnesses. On the aspect of
delay, they contend that the trial is being delayed due to the
fact that the appellants herein herself is not deposing. So far
as the hostile witnesses are concerned, they submit that it is
a matter which the Court will examine and even though the
witnesses have turned hostile, they can be cross-examined.
They further submitted that the statements which sought to
be relied upon by the appellants, are filed before this Court
for the first time and the same cannot be taken into
consideration as they are of questionable veracity. They
suggested that respondents can be directed to stay out of
the District till the trial is concluded and there is no ground
made out for transfer.
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12. Heard the learned counsels appearing for the parties and
perused the material available on record.
13. In this case at hand, there is no dispute that the F.I.R. was
registered way back in the year 1995 and initially the first
charge-sheet was filed against Ramachandran son of
Marappa. Subsequently, in 2012, the appellant herein had
submitted a representation, which ultimately led to the
further investigation and filing of the supplementary
charge-sheet against the present respondents. A perusal of
the affidavit filed by State make it apparent that certain
Police officials, who are now arraigned as accused nos. 8
and 9, in collusion with respondent no.3 had wrongly
portrayed the other Ramachandran as accused instead of
the present respondent no.3.
14. Coming to the manner of conduction of trial, it is not in
dispute that as per the information provided before this
Court, almost 21 witnesses so far have been examined and
out of which 16 witnesses have turned hostile. It is
surprising to note that some of the official witnesses have
also turned hostile being P.W. 9, 10 and 11. Still, there are
24 witnesses who are yet to be examined. We cannot ignore
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that several criminal cases, where the accused –
respondents are involved, are pending before the Court.
Apart from that, in the affidavit filed on behalf of the State
by Respondent No.1, it is admitted that the Village
Administrative Officer and the Village Assistant who are
punch witnesses have turned hostile.
15. It is also stated in the affidavit by the State that the accused
Ramachandran son of Marappa who surrendered before the
concerned Court was not the real accused and basing on
that, District Judge directed the respondents to conduct
further investigation, accordingly, the case was transferred
to District Crime Branch. After the investigation, it was
found that the real accused i.e., Accused Nos. 1 and 2 in
this case are alleged of colluding with the investigating
officer and swapping the real accused for an imposter. It is
in this context that the police officials have also been added
as accused in the supplementary charge-sheet.
16. Taking into consideration the aforesaid allegation which
prima facie indicates that the investigation officer at that
point of time has not properly conducted the investigation.
At this juncture it may be relevant to extract the counter
affidavit filed by the State concerning the influence of the
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respondent no. 3-
MLA Tr. Ramachandran and his associates who had maintained an iron grip over 15 villages and had not allowed any political rivals to set up a base were infuriated by the challenge posed by the PDK Party of which the deceased was a prominent local leader.
It is apparent from the affidavit filed by the State that the
members of the respondents – accused group being public
representatives have significant influence in these villages so
the apprehension expressed by the appellant cannot be
brushed aside. Taking into consideration of the facts and
circumstances of this case, we conclude that the apprehension
of the complainant – appellant that there is no possibility for
conduction of fair and impartial trial at Hosur is reasonable.
Further, by transferring the case, the respondents – accused
are not prejudiced in any manner. Accordingly, the case
(Sessions Case No.81 of 2016) is transferred from Additional
Sessions Court, Hosur to Principal Sessions Court at Salem,
Tamil Nadu.
17. Taking into consideration the long pendency of the case, we
direct the Principal Sessions Judge, Salem, Tamil Nadu to
conduct and conclude the trial expeditiously. It may be
noted that we have not expressed anything on the merits of
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the case and trial court is directed to independently consider
the case uninfluenced by any observations passed herein.
Criminal Appeal No. 714 of 2018 (arising out of SPECIAL LEAVE PETITION (CRIMINAL) NO.1896 OF 2018)
18. This case is filed seeking transfer of the criminal case being
SC NO. 1/2013, pending before the Additional Sessions
Court, Hosur to anyplace outside Hosur.
19. A brief factual matrix is that the husband of the appellant
herein was murdered on 05.07.2012 by respondent no. 2 to
26 herein. It may not be out of context to note that
respondent no. 2 and respondent no. 3 (ex-MLA) are
common accused in both the petitions. A FIR, being Crime
No. 143 of 2012, was registered under Sections 147, 148,
341, 120 (B), 307, 302 of IPC, Section 25(1)(B) of Arms Act
and Section 5 of Explosives Act, by the Appellant’s son.
Thereafter, a charge-sheet was filed before the Additional
District Court, Hosur in SC No. 1 of 2013 on 03.10.2012. 20. It is brought to our notice that on the earlier occasions the
Appellant’s son had approached the High Court seeking
transfer of the case which was dismissed. As the trial was
being stalled, the Appellant filed Crl. O.P. No. 28217 of
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2017, before the High Court on 20.12.2017. It is apparent
from the record in the present case 19 witnesses have been
examined since the filing of the transfer petition before the
High Court.
21. By the impugned order dated 23.01.2018, the High Court
dismissed the transfer petition on the ground that transfer
of the case at the belated stage of the trial would be
prejudicial instead directed the trial court to dispose of the
case expeditiously. Aggrieved by the same the Appellant is in
appeal before this Court.
22. Mr. Gopal Shankar Narayan, learned counsel for the
Appellant, has contended that the Appellant apprehends
that there may not be possibility of fair trial as apparent
from the facts of the other case, wherein the witnesses are
being pressurized. He adopts the arguments of the learned
Senior counsel appearing on behalf of the Appellant in the
other case, to contend that the apprehension in the present
case are reasonable as apparent from the affidavit filed by
the State.
23. Having heard learned counsel appearing on behalf of both
parties and perusing the documents available on record, we
may note that from the day when the transfer petition has
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been filed, about 19 witnesses have been examined and 13
among them have turned hostile. Interestingly, nine official
witnesses have turned hostile in this case. We are further
apprised of the fact that Witness No. 36 to 124 are still to
depose. Moreover, it is apparent from the affidavit filed by
the State that the accused (respondent no. 3) is supposed to
have an iron grip over 15 villages around the area which is
indicative of possible influence over the men and machinery
in the area.
24. As justice should not only be done, but also seem to have
been done, it would be necessary that the trial should take
place in a fair and transparent manner, wherein there
should be no element of bias or witness tampering. As the
appellant has clearly made out a case for transfer, we are
inclined to accept the prayer sought by the Appellant in this
case. Accordingly, the case being SC No. 1 of 2013 pending
before the Additional Sessions Court, Hosur is directed to be
transferred to Principal Sessions Court at Salem, Tamil
Nadu. Further the trial court is directed to conduct the trial
in an expeditious manner and uninfluenced by any
observations made herein.
25. Accordingly, the appeals stand allowed in the above terms
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and pending applications, if any, shall also stand disposed
of.
…………………………….J. (N. V. Ramana)
……………………………..J. (S. Abdul Nazeer)
NEW DELHI MAY 09, 2018
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