SURAJ PAL Vs THE STATE OF HARYANA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000146-000146 / 2019
Diary number: 27977 / 2018
Advocates: MD. SHAHID ANWAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 146 OF 2019 (Arising out of SLP (CRL.) No.10418 of 2018)
SURAJ PAL Appellant(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
O R D E R
BANUMATHI, J.:
(1) Leave granted.
(2) The appellant has been convicted under Section 379-A and
sentenced to undergo rigorous imprisonment for five years.
Though by Order dated 22nd November, 2018, we have observed that
there is no ground warranting interference with the verdict of
conviction of the appellant under Section 379-A I.P.C. and
notice was issued only limited to the quantum of sentence, upon
hearing further submissions today made at the Bar by Mr. Liaqat
Ali, learned counsel appearing for the appellant, and Mr.
Devender Kumar Saini, learned Additional Advocate General,
appearing for the respondent-State of Haryana, we are of the
considered view that the matter needs to be examined on its
merits including on the verdict of conviction also.
(3) The case in hand is of “mobile snatching”. One Vikas
Sharma (PW-1) stated that on 15th March, 2016 when he was going
to his house after the office work at 7 p.m., two persons came
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on the motor-cycle and snatched away his mobile phone of Nexus
having SIR of Airtel No.9871395297. The de facto complainant,
Vikas Sharma (PW-1), lodged the complaint of the same, based
upon which FIR NO.136 of 2016 was registered at Police Station
Manesar, Gurugram, Haryana.
(4) The appellant and the co-accused, Javed, were arrested in
Rajasthan; subsequently on 20th September, 2016, taken into
custody by the Assistant Sub-Inspector (PW-3) on production
warrant in connection with the present case in FIR No.136 of
2016.
(5) The Disclosure statement of the co-accused, Javed, led to
the recovery of the mobile phone of Vikash Sharma (PW-1). Based
upon the evidence of Vikash Sharma (PW-1) and the evidence
regarding seizure of mobile phone from the co-accused, Javed,
the Trial Court convicted the appellant Section 379-A I.P.C.
and sentenced him to undergo rigorous imprisonment for five
years which is the statutory minimum prescribed under Section
379-A I.P.C. (Haryana State Amendment).
(6) We have heard learned counsel for the parties and also
perused the impugned judgment and other materials on record.
(7) The occurrence was of 15th March, 2016 late evening at 7
p.m. Though the custody of the accused was secured in
connection with this case on 20th September, 2016, no Test
Identification Parade (TIP) was held to identify the said
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accused and for the first time, Vikas Sharma (PW-1) identified
the appellant-accused in the court.
(8) When the mobile phone was allegedly snatched from Vikas
Sharma (PW-1), he would have seen the accused only for few
seconds. It is doubtful whether he would have been in a
position to identify the appellant-accused. Having regard to
the passage of time between the occurrence and the
identification of the accused-appellant for the first time in
the court by Vikas Sharma (PW-1) becomes highly doubtful. This
is more so, when the said mobile phone was recovered only at
the behest of the disclosure statement of the co-accused,
Javed. The benefit of doubt has to be given to the accused.
(9) In our considered view, the prosecution has not
established the guilt of the appellant beyond reasonable doubt.
Accordingly, the appeal is allowed and the impugned order is
set aside. The appellant is acquitted of all the charges under
Section 379-A I.P.C. and is ordered to be set at liberty
forthwith unless his presence is required in connection with
any other case.
..........................J. (R. BANUMATHI)
..........................J. (R. SUBHASH REDDY)
NEW DELHI, JANUARY 25, 2019.