ASIM SHARIFF Vs NATIONAL INVESTIGATION AGENCY
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MR. JUSTICE AJAY RASTOGI
Case number: Crl.A. No.-000949-000949 / 2019
Diary number: 4503 / 2019
Advocates: KAMINI JAISWAL Vs
B. V. BALARAM DAS
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s). 949 OF 2019 (Arising out of SLP(Crl.) No(s). 1253 of 2019)
ASIM SHARIFF ….Appellant(s)
VERSUS
NATIONAL INVESTIGATION AGENCY …Respondent(s)
J U D G M E N T
Rastogi, J.
1. Leave granted.
2. The present appeal has been preferred by the accused
appellant against whom a criminal case bearing no. RC 04/16
NIAHYD came to be registered along with four other accused
persons for the offences punishable under Sections 120B, 109,
150, 153A, 302, 201 read with Section 34 of IPC; Sections 3 and
27 of the Arms Act and Sections 15,16,17,18 & 20 of the
1
Unlawful Activities(Prevention) Act, 1967(hereinafter being
referred to as “UAP Act”).
3. After completion of the investigation, final report was
submitted before the trial Court against the accused persons
including appellant. The appellant claims that there was no
material for registering the criminal case neither investigating nor
submitting the final report against him. At this stage, the
appellant filed application under Section 227 of Code of Criminal
Procedure, 1973(hereinafter being referred to as “CrPC”) seeking
his discharge from the case for the aforesaid offences. The
application was dismissed by the trial Judge/Special Judge who
ordered for framing of charges against him for the aforesaid
offences under Order dated 2nd January, 2018 came to be
challenged by the appellant in a writ petition filed under Article
226 and 227 of Constitution of India read with Section 482 CrPC
which was dismissed by a lucid impugned judgment dated 22nd
November, 2018 which is a subject matter of challenge in the
instant appeal.
2
4. The background facts giving rise to this appeal which needs
to be noted are that a criminal case came to be registered as
Crime No. 124/2016 on 16th October, 2016 for the offences
punishable under Section 302 read with Section 34 IPC by
Commercial Street Police after a complaint was filed by one
Jayaram(CW1), who stated that on 16th October, 2016 at around
12.40 p.m. when he along with his friends namely Rudresh,
Harikrishna and Kumar assembled near Srinivas Medical Stores,
Shivajinagar, one person(accused) being the pillion rider of the
motorcycle hacked Rudresh with a sharp edged and lethal
machete on the right side of his neck and fled. Rudresh was
taken to a hospital wherein he was declared brought dead.
5. Initially, four accused persons (Accused nos. 1 to 4) were
arrested on 27th October, 2016. Accused no. 5(appellant herein)
was arrested on 2nd November, 2016. Subsequently, the task of
investigation was entrusted to National Investigating Agency(NIA)
by the Union of India, Ministry of Home Affairs, New Delhi on 7th
December, 2016. NIA registered FIR in RC No. 24/2016 against
all five accused persons including the appellant. After
3
investigation, the charge sheet was submitted against all five
accused persons on 21st April, 2017 which stated that accused
nos. 1 to 4 conspired with the accused appellant(accused no. 5)
to kill RSS members and in furtherance of their acts, they
committed offence punishable under Sections 302, 201 read with
Section 34 IPC. The accused persons were said to be in
possession of weapons without license, thereby it attracted the
offence punishable under Sections 3 and 27 of the Arms Act.
Further, the acts of the accused persons including the accused
appellant amounted to offences punishable under Sections 120B,
109, 150, 153A, 302, 201 read with Section 34 IPC and under
Sections 16(1)(a), 18 and 20 of the UAP Act.
6. The appellant sought discharge under Section 227 CrPC
along with other accused persons which came to be rejected vide
order dated 2nd January, 2018 and framed charges against the
accused persons including accused appellant. Special NIA Court
under its Order dated 2nd January, 2018 while deciding the
application of appellant seeking discharge under Section 227
CrPC observed that it was admitted by the defence counsel that
the appellant is the President of Bengaluru unit of Popular Front
4
of India(PFI) and the other accused persons nos. 1 to 4 are also
the members of PFI. It was also admitted by the defence counsel
that there was frequent telephonic/mobile phone conversation
among the accused persons nos. 1 to 5 prior and subsequent to
16th October, 2016(the date of the incident) which gave rise to the
Special NIA Court to arrive at a conclusion that the material
placed in the chargesheet on record gives rise to sufficient
grounds of subjective satisfaction of prima facie case of alleged
offence of conspiracy being hatched among the accused persons.
It further observed that the accused appellant has failed to justify
the necessary ingredients of Section 227 CrPC and finally held
that the matter deserved to be proceeded with framing of charge.
The said order came to be affirmed by the High Court on
dismissal of the writ petition preferred by the unsuccessful
appellant vide its impugned judgment dated 22nd November,
2018.
7. Ms. Kamini Jaiswal, learned counsel for the appellant
submits that the impugned judgment has resulted in grave
miscarriage of justice and is based on an erroneous
interpretation of the factual circumstances of the case and the
5
High Court has not taken into consideration the oral and
documentary evidence on record in the proper perspective which
has vitiated the entire proceedings and led to gross injustice.
8. Learned counsel further submits that the bare reading of
the extract of charge sheet reveals that the prosecution has failed
to adduce evidence which was against the appellant. That CW 1
to 53, 55 to 76, 78 to 86, 8692, 94 to 96 and 98 to 112 did not
whisper anything against the appellant and the other witnesses
relied by the prosecution to make out a case against him are the
witnesses of the Mahzar proceedings who provided some
information like bank account details and call data records,
which in no way discloses any incriminating material against the
appellant.
9. According to the learned counsel, the charge against the
appellant is without any basis and merely on suspicion as there
is nothing to reveal that the appellant was the main conspirator
behind the alleged murder termed as a terror attack. The
allegation that he planned the conspiracy along with other PFI
members to kill RSS members and arranged conspiracy meetings
6
and executed the plan of striking terror among a section of people
belonging to RSS is concocted and without any substance as
nothing incriminating has been recovered from the appellant or
to support the prosecution story and in the given circumstances,
rejecting his application for discharge under Section 227 CrPC by
the trial Judge and affirmed by the High Court is not sustainable
in law.
10. Learned counsel further submits that though the alleged
incident as per the case of prosecution has been planned and
executed on the last day of Navaratri being Vijayadashmi whereas
it is a matter of record that the Navaratri was already over on the
said date and the Vijayadashmi was on 11th October, 2016 and
the alleged incident was on 16th October, 2016. Such a
statement was made just to prejudice the mind of the Court to
frame charge against the appellant which is unreasonable and
unjustified and this has not been looked into and appreciated by
the High Court in its impugned judgment.
11. Learned counsel further submits that none of the accused
in this case are the member of any terrorist organisation which
7
are banned under the schedule of UAP Act and, therefore, the
question of invocation of UAP Act, after completion of
investigation, was not attracted and at least the charge framed
against him for the offences under UAP Act was not legally
sustainable in law.
12. Per contra, Mr. Aman Lekhi, learned ASG appearing for the
respondent with his usual vehemence submits that Section 15 of
UAP Act covers both the act of an individual and a terrorist
gang/association and as per Section 20 of the UAP Act, it is not
necessary for an association/organisation to be included in the
schedule, for punishing a terrorist act carried out by them.
13. Learned counsel further submits that the incident occurred
on a day when the RSS workers had organised a path sanchalan,
and the deceased, who was dressed in uniform, was brutually
attacked by the accused persons whereby his throat was slit in a
single blow, resulting in his immediate death. Admittedly, there
is no animosity between the appellant and deceased. The nature
of the act including the recoveries made shows that the
consequences were intended to be beyond the physical act itself
8
and was to create fear in the minds of the people at large and to
create insecurity and foster disharmony.
14. Learned counsel further submits that the series of evidence
reveals the appellant’s involvement in the commission of crime:
i) Appellant is the District President of the Popular Front of India(PFI) which has been involved in killings of several RSS members/Hindu leaders in Karnataka in the past three years.
ii) Seizure of banner dated 12th December, 2016 which bore the names and photograph of all the accused including the accused appellant.
iii) Several telephone exchanges between accused no. 1 to 4 and the accused appellant.
iv) Disclosure report dated 4th November, 2016 which reveals that a leather purse containing a letter written by accused no. 4 was discovered at the office of the appellant, wherein accused no. 4 list out 17 murders committed by PFI in near past with a note as to why the murder of deceased Rudresh had attracted so much attention as compared to other murders.
v) Investigation revealed that about 89 months prior to the incident, all the accused had attended indoctrination classes organised by accused appellant and other members where accused persons were recruited and brainwashed by the appellant to kill RSS members.
vi) Accused no. 4 confesses that accused appellant was the mastermind behind the killing of RSS members.
9
15. Learned counsel further submits that there is a strong
suspicion which leads the Court to think that the appellant has
committed an offence which clearly borne out from the charge
sheet placed on record and the trial Court rightly held that the
prima facie case was made out against the appellant and after
the matter has been elaborately considered by the High Court in
revisiting the factual matrix taken note by the trial Court under
its Order dated 2nd January, 2018, no interference at least is
called for in the appeal preferred at the instance of the appellant.
16. Before we proceed to examine the facts of the present case,
it may be apposite to take note of the ambit and scope of the
powers of the Court at the time of considering the discharge
application. This Court in Union of India Vs. Prafulla Kumar
Samal & Ors. 1 had an occasion to consider the scope of Section
227 CrPC and it held in paragraph 7 as under:
“7. Section 227 of the Code runs thus:
“If, upon consideration of the record of the case and the documents submitted therewith, and after hearing the submissions of the accused and the prosecution in this behalf, the Judge considers that there is not sufficient ground for proceeding against the accused, he
1 1979(3) SCC 4
10
shall discharge the accused and record his reasons for so doing.”
The words “not sufficient ground for proceeding against the accused” clearly show that the Judge is not a mere post office to frame the charge at the behest of the prosecution, but has to exercise his judicial mind to the facts of the case in order to determine whether a case for trial has been made out by the prosecution. In assessing this fact, it is not necessary for the court to enter into the pros and cons of the matter or into a weighing and balancing of evidence and probabilities which is really his function after the trial starts. At the stage of Section 227, the Judge has merely to sift the evidence in order to find out whether or not there is sufficient ground for proceeding against the accused. The sufficiency of ground would take within its fold the nature of the evidence recorded by the police or the documents produced before the court which ex facie disclose that there are suspicious circumstances against the accused so as to frame a charge against him.”
17. In Sajjan Kumar Vs. Central Bureau of
Investigation 2, this Court had an occasion to consider the
scope of Section 227 and 228 CrPC. The principles which
emerged therefrom have been taken note of in para 21 as
under:
“21. On consideration of the authorities about the scope of Sections 227 and 228 of the Code, the following principles emerge:
(i) The Judge while considering the question of framing the charges under Section 227 CrPC has the undoubted power to sift and weigh the evidence for the limited purpose of finding out whether or not a prima facie case against the accused has been made out. The test to
2 2010(9) SCC 368
11
determine prima facie case would depend upon the facts of each case.
(ii) Where the materials placed before the court disclose grave suspicion against the accused which has not been properly explained, the court will be fully justified in framing a charge and proceeding with the trial.
(iii) The court cannot act merely as a post office or a mouthpiece of the prosecution but has to consider the broad probabilities of the case, the total effect of the evidence and the documents produced before the court, any basic infirmities, etc. However, at this stage, there cannot be a roving enquiry into the pros and cons of the matter and weigh the evidence as if he was conducting a trial.
(iv) If on the basis of the material on record, the court could form an opinion that the accused might have committed offence, it can frame the charge, though for conviction the conclusion is required to be proved beyond reasonable doubt that the accused has committed the offence.
(v) At the time of framing of the charges, the probative value of the material on record cannot be gone into but before framing a charge the court must apply its judicial mind on the material placed on record and must be satisfied that the commission of offence by the accused was possible.
(vi) At the stage of Sections 227 and 228, the court is required to evaluate the material and documents on record with a view to find out if the facts emerging therefrom taken at their face value disclose the existence of all the ingredients constituting the alleged offence. For this limited purpose, sift the evidence as it cannot be expected even at that initial stage to accept all that the prosecution states as gospel truth even if it is opposed to common sense or the broad probabilities of the case.
(vii) If two views are possible and one of them gives rise to suspicion only, as distinguished from
12
grave suspicion, the trial Judge will be empowered to discharge the accused and at this stage, he is not to see whether the trial will end in conviction or acquittal.”
18. The exposition of law on the subject has been further
considered by this Court in State Vs. S. Selvi and Ors. 3 followed
in Vikram Johar Vs. State of Uttar Pradesh and Ors. 4
19. Taking note of the exposition of law on the subject laid
down by this Court, it is settled that the Judge while considering
the question of framing charge under Section 227 CrPC in
sessions cases(which is akin to Section 239 CrPC pertaining to
warrant cases) has the undoubted power to sift and weigh the
evidence for the limited purpose of finding out whether or not a
prima facie case against the accused has been made out; where
the material placed before the Court discloses grave suspicion
against the accused which has not been properly explained, the
Court will be fully justified in framing the charge; by and large if
two views are possible and one of them giving rise to suspicion
only, as distinguished from grave suspicion against the accused,
3 2018(13) SCC 455 4 2019(6) SCALE 794
13
the trial Judge will be justified in discharging him. It is thus
clear that while examining the discharge application filed under
Section 227 CrPC, it is expected from the trial Judge to exercise
its judicial mind to determine as to whether a case for trial has
been made out or not. It is true that in such proceedings, the
Court is not supposed to hold a mini trial by marshalling the
evidence on record.
20. If we advert to the facts of the instant case, initially a
criminal case came to be registered in Crime No. 124/2016 on
16th October, 2016 for the offences punishable under Section
302, 34 of IPC by Commercial Street Police over the murder of
one Rudresh. Initially, four accused persons were arrested in
connection with the crime. Subsequently, National Investigation
Agency(NIA) registered first information in R.C. No. 24/2016
including the appellantAsim Shariff (accused no. 5) in the list of
the accused. The task of investigation was entrusted to NIA by
the Union of India, Ministry of Home Affairs(Internal Security1
Division), North Block, New Delhi through its orders dated 7th
December, 2016 as per Section 6(5) read with Section 8 of the
National Investigation Act. In obedience to the said order, the
14
NIA, Hyderabad Branch, registered the case in RC 04/16NIA
HYD for the offences punishable under Sections 120B, 109, 150,
153A, 302, 201 read with Section 34 IPC; Sections 3 and 27 of
the Arms Act and Sections 15, 16, 17, 18 & 20 of the UAP Act.
21. After completion of the investigation, final report was
submitted before the trial Court against the accused persons 1 to
5 on 21st April, 2017. At this stage, the application filed by the
accused appellant under Section 227 CrPC seeking his discharge
from the charge for the aforesaid offences came to be dismissed
by the trial Court, after recording cogent reasons and order of
framing charge against him and other accused persons (accused
nos. 1 to 4) under its Order dated 12th January, 2018. The
extract of the order is as follows:
“22. It is needless to mention herein that this Court has already taken the cognizance of offences alleged and it is needless to mention herein that obtaining of sanction is condition precedent as on the date of taking cognizance of the offences alleged. That the Sanction having been obtained by the NIA at the time of cognizance of alleged offences and the cognizance having been already taken by this Court, this court is of the firm view that it is not good to pass any orders in respect of sanction for the simplest reason that passing of any orders with regard to genuineness or otherwise of sanction, the same would amounts to an act of usurping of appellate or revisional jurisdiction. That the order of taking cognizance is intact
15
even on this day. Therefore, for the reasons assigned in these paragraphs and in the preceding paragraphs of this order, NIA has established that material adduced by it are sufficient enough to proceed with the case and that the same do give subjective satisfaction of existence of primafacie case of alleged offences. Therefore, the subject matter of Point No.2 deserves to be answered in the Negative, that of Point No.3 deserves to be answered in the affirmative and that of point No.4 in the Negative and the said points are hereby answered accordingly. This court proceeds to pass the following:
ORDER
The application filed under Section 227 Cr.P.C. by the accused No.5 is hereby dismissed. That the case on hand deserves to be proceeded with framing of charge in respect of alleged offences as mentioned in the charge sheet as against all the accused persons.”
22. The unsuccessful appellant filed writ petition under Article
226 and 227 of the Constitution of India read with Section 482
CrPC. The High Court after analysing the entire material on
record confirmed the view expressed by the trial Judge and held
as under:
“ No doubt the present petition is invoking writ jurisdiction under the Constitution of India and inherent powers of this Court, regard being had to the fact that in the earlier round of litigation, the stand of the petitioner was specifically negatived by the orders of this Court. The matter has been urged, assessed and adjudicated in the proceedings and again the petitioner has come for the next round. On facts or in law there is no material worth to suggest fallibility of the proceedings in Spl. C.C. No.181/2017 pending on the file of XLIX Addl. City Civil & Sessions Judge (Special Court of trial of NIA cases) at Bengaluru for the offences punishable u/S 302, 201 r/w Sec. 34 of IPC and Section 3 and 27 of Arms Act and under Section
16
15, 16, 17, 18 and 20 of Unlawful Activities (Prevention) Act, 1967.”
23. That apart, we have also gone through the relevant record
and extract of the chargesheet placed on record for perusal, the
fact reveals that the accused appellant is the President of
Bengaluru unit of Popular Front of India(PFI) and the other
accused nos. 1 to 4 are also the members of PFI. It reveals from
the chargesheet that there was frequent telephonic/mobile
conversation between appellant(accused no. 5) with other
accused persons(accused nos. 1 to 4) prior and subsequent to
16th October, 2016 (the alleged date of incident) which persuaded
the Court to arrive to a conclusion that there is a prima facie
material of conspiracy among the accused persons giving rise to
sufficient grounds of subjective satisfaction of prima facie case of
alleged offences of conspiracy being hatched among the accused
persons and truth & veracity of such conspiracy is to be
examined during the course of trial.
24. After going through the records and the judgment impugned
before us, in the present facts and circumstances, we find no
error in the judgment passed by the trial Court and confirmed by
17
the High Court by the impugned judgment dated 22nd November,
2018 which calls for our interference.
25. We make it clear that what has been observed by this Court
is only for the purpose of disposal of the present appeal and any
observations made shall either way not prejudice the rights of the
parties during the course of trial and the trial Court may also not
to be influenced/inhibited by the observations made by us and
proceed with the trial independently in accordance with law.
26. With these observations, the appeal is dismissed.
27. Pending application(s), if any, stand disposed of.
………………………..J. (A.M. KHANWILKAR)
………………………..J. (AJAY RASTOGI)
New Delhi July 01, 2019
18