STATE OF HARYANA Vs KRISHAN
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: Crl.A. No.-000847-000847 / 2006
Diary number: 18604 / 2006
Advocates: KAMAL MOHAN GUPTA Vs
AMARJIT SINGH BEDI
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 847 OF 2006
STATE OF HARYANA .....APPELLANT(S)
VERSUS
KRISHAN & ANR. .....RESPONDENT(S)
J U D G M E N T
A.K. SIKRI, J.
In December, 1980, a very brazen, bizarre and outlandish
incident took place, commonly known as ‘hooch tragedy’. The
deleterious consequence was that 36 persons who had
purchased liquor from a licensed vend in Village Kalanwali,
District Sirsa, Haryana lost their lives after consuming the same.
Another 44 persons who too had purchased the liquor from the
same shop and consumed that liquor lost their eye-sight
permanently. Numbers of FIRs were registered in which the
investigation was carried out by the police. All these cases were
clubbed together for the purpose of trial. Orders of consolidation
Criminal Appeal No. 847 of 2006 Page 1 of 30
of trials of these FIRs were passed by the Session Judge
resulting into a joint trial in which 48 persons were arrayed as
accused. This joint trial culminated into passing of judgment by
the Session Judge dated August 18, 2000. It resulted into
conviction of only two accused persons, namely, Krishan and
Som Nath, for the offences under Section 302 IPC read with
Section 120B IPC who were directed to undergo imprisonment for
life and also to pay fine of Rs.10,000/- each. They were also
convicted for offence under Section 328 IPC read with Section
120B IPC for which they were to suffer imprisonment for a term of
5 years with fine of Rs.5,000/- each. Conviction against these
two persons were also recorded under Section 61(1)(a) of the
Punjab Excise Act, 1914 for which sentence of six months
rigorous imprisonment and fine of Rs.1,000/- was imposed on the
two convicts. All the sentences were to run concurrently. It
appears that case against two persons had abated because of
their demise during trial. Apart from these accused persons, all
other accused persons were acquitted.
2) The two convicts (respondents herein) challenged the order of
their conviction by filing appeal in the High Court. This appeal
has been allowed by the High Court vide judgment dated May 09,
Criminal Appeal No. 847 of 2006 Page 2 of 30
2006. The High Court has also indicted the appellant/State of
Haryana for its negligence which led to the said tragedy and has
directed the State to pay compensation of Rs.2,00,000/- each to
the heirs of 36 persons who died after consuming the liquor and
pay a compensation of Rs.1,50,000/- to those persons who are
rendered blind by consuming a spurious liquor. State of Haryana
is in appeal questioning the aforesaid outcome of the appeals
which were filed by the respondents herein. Before coming to the
reasons which weighed with the High Court acquitting the
respondents, certain developments which took place during the
pendency of the appeal filed by the respondents in the High Court
need a mention at this stage.
3) As pointed out above, only two persons were convicted and
others acquitted. Neither State nor any of the aggrieved persons
challenged the acquittal of those accused. Appeal was only filed
by the respondents challenging their conviction. With this, appeal
came up for admission before the Division Bench of the High
Court. It passed the order dated May 9, 2001 making prima facie
observation to the effect that acquittal of other persons was not
called for and the matter required reconsideration by the High
Court. Accordingly, the Advocate General, Haryana was directed
Criminal Appeal No. 847 of 2006 Page 3 of 30
to file an application for leave to appeal against the acquittal of
those persons. That order was challenged by filing special leave
petition in this Court in which initially the notice was issued and
stay was granted in respect of the aforesaid order of the High
Court. Ultimately, the order dated May 9, 2001 passed by the
High Court directing the State to file application for leave to
appeal against the acquittal of persons was set aside by this
Court on November 13, 2002. In the meantime, the State
Government had filed application for leave to defend in the High
Court in which leave had been granted and the case was
assigned Criminal Appeal No. 348-DBA of 2001. Following the
aforesaid order dated November 13, 2002 of this Court, said
appeal was dismissed by the High Court on February 17, 2003.
In these circumstances, the High Court was left with the Criminal
Appeal filed by respondents herein which was to be dealt with by
the Court. This appeal took yet another turn. On February 23,
2005, when it came up before the Division Bench of the High
Court, it took note of observations made by the trial court in its
judgment wherein trial court had castigated the State
instrumentality as well and observed that its negligence had also
contributed to the unfortunate incident. Taking note thereof, the
Division Bench vide its order dated February 23, 2005 framed the
Criminal Appeal No. 847 of 2006 Page 4 of 30
following questions for decision by a Larger Bench.
“(1) How the investigation is to be conducted in such like cases where number of persons die and become disabled?
(2) Whether the State is liable to pay compensation to the families of the victims, if the accused are acquitted on account of faulty investigation and intricacies of law?”
4) The matter was referred to the Full Bench. However, while
dealing with the aforesaid reference, the Full Bench felt that for
giving effective answer to the aforesaid questions, main appeal
needed to be heard in the first instance and this necessity was
reflected in the order passed by it. Having regard to that order of
the Full Bench, the Chief Justice of the High Court directed that
criminal appeal be also listed before the Full Bench so that the
appeal itself along with the aforesaid two questions referred to the
Full Bench is decided by it. That is how the Full Bench of the
High Court while deciding the appeal of the respondents herein
also dealt with the aforesaid two issues and awarded the
compensation to the families of the victims.
5) Insofar as order of the High Court directing payment of
compensation is concerned, when this matter came up on
July 13, 2012, a statement was made by the learned counsel
appearing for the appellant State that the said amount had
Criminal Appeal No. 847 of 2006 Page 5 of 30
already been deposited by the Deputy Commissioner, Sirsa on
October 23, 2011 as per the directions of the High Court. After
recording the aforesaid statement, this Court directed that the
aforesaid amount be released in favour of the victims or legal
heirs of the victims after due verification.
6) When the present appeal came up for hearing before us, we were
informed that the said amount already stands disbursed.
Because of this development, when the amount is already paid to
the victims or their families, this Court expressed that there was
no question of recovering the said amount now, more particularly,
when the victims or their family members who have been paid
compensation have not been impleaded as parties before this
Court. Learned counsel for the State could not dispute the
aforesaid position. As a result, this Court is not interfering with
the directions pertaining to payment of compensation contained in
the impugned judgment. In this conspectus, both the parties
argued the case limited to the acquittal of respondents by the
High Court.
7) The case of the prosecution, as noted by the High Court, can be
recapitulated at this stage, as there was no dispute that there is
no error in recording the prosecution case.
Criminal Appeal No. 847 of 2006 Page 6 of 30
On December 02, 1980, Om Prakash son of Puran Chand
resident of Mandi Kalanwali had while, reporting about the death
of his father Puran Chand, informed the police that in deference
to the wishes of his father, he had purchased a pint of country
liquor from the local liquor vend on December 1, 1980. The pint
had been sold to him by Surender Pal for Rs.6.50. Om Prakash
had then handed over the liquor to his father Puran Chand, who
had consumed it in his presence and retired for the night in the
Chaubara of his house. In the morning, at about 7.00 a.m. Puran
Chand had complained of some restlessness, which was
accompanied by a continuous and irresistible desire to vomit.
Om Prakash had consequently sought the services of Dr. Vijay
Kumar PW3, who had prescribed and administered the medicine
but without much relief. When the condition of Puran Chand
deteriorated, he was shifted to Civil Dispensary at Kalanwali but
the efforts made by the Medical Officer to save him failed and he
died at 2.30 p.m. on December 2, 1980. According to Om
Prakash, the death of his father was definitely as a result of
consumption of spurious liquor sold by the local liquor contractor
and consequently FIR No. 211 dated December 2, 1980 was
registered at Police Station Kalanwali.
ASI Umed Singh initiated the inquest proceedings and
Criminal Appeal No. 847 of 2006 Page 7 of 30
forwarded the dead body to the Civil Hospital, Sirsa for autopsy.
He also took into possession the pint which still contained a few
drops of liquor. In the meantime, the police received information
about Moola Ram and Rura Ram having been admitted in Civil
Dispensary, Kalanwali in a precarious condition. According to the
inputs, these two persons had also purchased liquor from the
same vend on December 1, 1980. During the investigation, the
police collected information that Som Nath son of Lachhu Ram,
Krishan son of Ram Chander, Dwarka Dass son of Lal Chand,
Gajjan Singh son of Dalip Singh, Jagdish son of Kaur Chand,
Ram Bhaj son of Hari Ram, Jagdish alias D.C. son of Brij Lal,
Surenderpal son of Desh Raj, Moti son of Brij Lal and Desh Raj
son of Duli Chand had in conspiracy with each other prepared
spurious liquor as per the directions of Lal Chand son of Brahma
Mal and Lachhu son of Lal Chand from spirit which was labelled
as poison and unfit for human consumption. This was put into
bottles and thereafter put up for public sale. In all, the spurious
liquor supplied by the liquor vend at Kalanwali was stated to have
led to the deaths of 36 persons, namely, Puran Singh, Amarjit
Singh, Madan Lal, Baja Ram, Budh Ram, Ved Prakash son of
Mulakh Raj, Madan Lal, Jagwant Singh, Net Ram, Panna Lal,
Darshan Singh, Nathu Ram, Labh Singh, Gurdial Singh, Mulla
Criminal Appeal No. 847 of 2006 Page 8 of 30
Ram, Rura Ram, Tara Chand, Hardatt Singh, Pirthvi Chand,
Sahab Singh, Mohan Lal, Hanuman, Darbara Singh, Darshan
Singh, Sukhdev Singh son of Hazur Singh, Sukhdev Singh son of
Hari Singh, Mita Singh, Balwant Singh, Naib Singh, Bachitar
Singh, Ved Prakash son of Mam Chand, Major Singh, Niranjan
Singh, Bhola Singh, Kartar Singh, Ved Prakash son of Madan Lal,
Nand Singh son of Kunda Singh and Balbir Singh son of Gurdial
Singh had between December 1, 1980 and December 4, 1980
suffered from the ill effects of poisonous liquor and had lost their
lives. It also transpired that owing to the poison contained in the
liquor that was sold from the liquor vends of the respondents,
namely, Krishan son of Ram Chander and Som Nath son of
Lachhu Ram, who were admittedly licensed holders of the vend,
43 persons, namely, Sampuran Singh son of Harnam Singh,
Kartar Singh, Sahab Ram, Hans Raj, Tek Chand, Naib Singh,
Sampuran Singh son of Dal Singh, Waryam Singh, Gurdev Singh,
Boota Singh, Jaswant Singh, Surjit Singh, Darshan Singh, Khem
Chand, Gurtej Singh, Babu Ram, Mithu Singh, Babu Ram son of
Jug Lal, Gian Chand, Kaur Singh, Lila Ram, Sher Singh, Jorr
Singh, Gurnam Singh, Pyare Lal, Harphul, Harnek Singh, Surjit
Singh son of Buggar, Gurcharan Singh, Harnek son of Jang
Singh, Shyam Singh, Mukhtiar Singh son of Chanan, Mukhtiar
Criminal Appeal No. 847 of 2006 Page 9 of 30
Singh son of Jagir Singh, Mohinder Singh, Om Prakash, Hari
Singh, Gurcharan alias Guddu, Banta Singh, Makhan Lal, Kartar
Singh, Buggar Singh, Charan Dass, Sham sunder and Lila Singh
son of Pritam Singh had lost their vision. Apart from FIR No.211,
which was registered in Police Station Baragudha and upon
completion of the investigations 48 persons were sent up to stand
their trial and proceeded against as indicated hereinbefore.
After commitment, the charges were framed against them
as indicated hereinbefore to which the accused pleaded not guilty
whereupon the prosecution was called to lead evidence in
support of this case.
In all prosecution examined 291 witnesses. Out of them, 28
were doctors, who had either performed post mortem on the dead
bodies or medico legally examined the persons. Majority of the
remaining witnesses examined were the relations of the victims
while some of these were the police officials, who were at various
stages associated with the investigation of the case.
On the closure of the prosecution evidence, only the
statements of Som Nath, Dwarka Dass, Gajjan Singh, Jagdish
son of Brij Lal, Moti Ram, Mukhtiar Singh, Sewa Singh, Krishan,
Jagdish Rai son of Kaur Chand and Labha Chand were recorded
in order to obtain their explanation regarding the incriminating
Criminal Appeal No. 847 of 2006 Page 10 of 30
circumstances appearing in evidence against them. All of them
pleaded innocence and asserted that they had been falsely
implicated in the case.
The Additional Sessions Judge, Sirsa did not record the
statements of the remaining accused as according to him no
incriminating fact had appeared in the prosecution evidence
about their involvement. In defence, 14 witnesses were
examined by the accused.
The trial court after hearing arguments had come to the
conclusion that the prosecution has been able to prove its case
only against Krishan and Som Nath and convicted and sentenced
them as indicated hereinbefore whereas the remaining accused
were acquitted of the charge framed against them.
8) As is already observed, both the respondents were convicted by
the trial court for offences under Sections 302 IPC as well as 328
IPC with the aid of Section 120B IPC as well. Questioning this
basis of conviction, counsel for the respondents had argued
before the High Court that there was no evidence of conspiracy
on the basis whereof the respondents could be convicted under
Section 120B IPC. It was further argued that once it is found that
conviction under Section 120B IPC is unsustainable, necessary
Criminal Appeal No. 847 of 2006 Page 11 of 30
consequences thereof would be that there was no substantive
charge under Section 302 IPC framed against the convicted
persons nor there was any evidence of their complicity in relation
to this. According to the counsel for the respondents, further
consequence was that charge as framed against the respondents
were not sustainable inasmuch as the trial court was required to
frame separate charges in each of the murders that are stated to
have been committed by the respondents in view of the
provisions of Sections 218 and 226 of the Code of Criminal
Procedure (Cr.P.C.). It was also argued that even on merits, the
conviction against the respondents could not be sustained in the
absence of any material on record depicting their culpability in law
as no material was proved to show that respondents were in any
way connected with the preparation and sale of spurious liquor.
Likewise, there was no evidence to prove that these two
respondents had any knowledge about liquor being spurious or
that they were responsible for preparing the spurious liquor for
sale. It was also argued that there is no material on record to
show that methanol which was used to adulterate the liquor had
been provided to the persons working at the liquor vend by or
with the consent of the respondents and there is no evidence
available on the file from which the complicity of the respondents
Criminal Appeal No. 847 of 2006 Page 12 of 30
could be inferred in the preparation and sale of spurious liquor. It
was also submitted that in the case of none of the victims had,
the investigating agency, collected evidence to prove that that the
respondents had directed their Karindas to adulterate the liquor
and in the absence of this no tacit or implied consent for the sale
of liquor can be attributed to them and, therefore, the charge
under Section 302 IPC cannot be sustained. Even otherwise,
there is no proof of the fact that any of the deceased or the
persons who lost their vision had actually consumed liquor sold to
them from any of the liquor vends that belonged to the
respondents and, therefore, the findings of the trial court cannot
be sustained.
9) The High Court while allowing the appeal of the respondents
herein accepted most of the aforesaid submissions of their
counsel. It found that the trial court had convicted the
respondents as they were the contractors who had been given
the licence to run country liquor vend at Kalanwali for the year
1980-1981. The accusation of the prosecution was that they had
sold adulterated alcohol containing methanol poison and, thus,
they committed an act so imminently dangerous that it must in all
probability cause death or such bodily injury as was likely to
Criminal Appeal No. 847 of 2006 Page 13 of 30
cause death and, in fact, it did result in the death of so many
persons. The trial court had also observed that the respondents
were in the field of sale of alcohol since long and they definitely
had the knowledge of toxicity of methanol poison. They also had
a definite knowledge that sale of such liquor would cause
methanol poisoning to the consumers and the possible result
would be death or bodily injury. On this basis, invoking the
provisions of Section 300 ‘fourthly’ of IPC and the ratio of this
Court in Joseph Kurian Philip Jose v. State of Kerala, (1994) 6
SCC 535, the respondents were convicted. According to the High
Court, this was hardly any justifiable reason for convicting the
respondents. The High Court discarded the aforesaid conclusion
of the trial court as according to it, no evidence was produced to
show that the victims died after consuming liquor from the bottles
that have been purchased by the deceased, even though it was
proved on record that cause of death was the consumption of
methyl alcohol which was present in the viscera taken from the
bodies of the deceased.
10) To put it succinctly, as per the High Court, though the cause of
death was established, namely, consumption of methyl alcohol,
but no connection was established by the prosecution of
Criminal Appeal No. 847 of 2006 Page 14 of 30
consuming the said alcohol by the deceased and other victims
from the bottles that had been purchased by the victims from the
vends of the respondents. Relevant portion of the discussion
contained in the judgment of the High Court, highlighting the
aforesaid aspect is reproduced below:
“The reasoning put forth by the trial Court cannot be faulted with if there is material on the record in support of the same. The prosecution, in our opinion, was duty bound to prove:-
(a) that the deaths/loss of vision was due to the presence of methyl alcohol in the bodies of the victims;
(b) that this methyl alcohol was traceable to the contents of a bottle of liquor bought from the liquor vend of the appellants; and
(c) that the deleterious ingredient was introduced in the bottle by the employees of the appellants on their instructions.
While there is oral and expert evidence available to prove that methyl alcohol was present in the viscera taken from the bodies of the deceased during the post mortem yet there is no material on the record to prove that the methyl alcohol which was found in the viscera was consumed from the bottles that had been purchased by the deceased or some one known to them from the liquor vends of the appellants. In an answer to a categorical question put up by us, the learned Advocate General, has not been able to pin point any evidence to prove that a sample from the container in which the liquor was purchased from the vend of the two appellants was also sent to the Forensic Expert to prove that methyl alcohol found in the body of any one of the deceased was possibly ingested on account of the same having been consumed from the aforesaid bottle. Even in relation to the cases where the victims have lost their vision, there is no evidence to connect the methyl alcohol that is
Criminal Appeal No. 847 of 2006 Page 15 of 30
stated to be responsible for the blindings with the bottles which have been purchased from the liquor vends of the appellants. While there is no doubt that the investigating agency had recovered a large number of bottles which had been put in the canal by the employees of the appellants to cover up their default of selling liquor from the vend other than country made liquor i.e. Santra, Kesar Kasturi, Jagadhari No. 1 prepared by the distilleries in contravention of the terms of the licence yet the contents of none of these bottles were got sampled for proving that they contained methyl alcohol which was ultimately found to be injurious to the health of the consumers. We are afraid that the Investigating Officer in this case was so overwhelmed by the magnitude of the tragedy that he forgot to collect the basic evidence which would be required to bring home the charge against the culprits who were responsible for the tragedy. It is unfortunate that at no level of the State administration any one deemed it appropriate to have even an enquiry conducted into the circumstances which led to the tragedy for pin-pointing the short comings in the system which permitted sale of spurious liquor from licensed liquor vend. No effort was made to find out how and why such a lapse could occur in relation to a subject which provides at least 1000 crores of revenue annually by way of excise tax to the State Government. Although it might not have occurred to an Assistant Sub Inspector that the case would also involve the violation of the provisions of the 1954 Act inasmuch as according to the 1954 Act the liquor would fall within the term “food” and the sale of spurious liquor would be punishable for imprisonment for life yet even the supervisory officers dealing with the incident seem to be blissful ignorant of their obligations to ensure that all loop holes are identified so as to plug the same in order to prevent the recurrence of a tragedy of this magnitude. The political masters as well as the civil servants responsible for running the administration were satisfied with doing what appears to be a cover up job and this approach of theirs stood in the way of collection of adequate evidence required to prove the case against the persons responsible for the perpetration of the crime. In view of the fact that the learned counsel for the State has not been able to pin point the evidence which would fasten to the appellants the knowledge of the fact that the liquor which was
Criminal Appeal No. 847 of 2006 Page 16 of 30
being sold out at their licensed vend contained methyl alcohol as also on account of the fact that there is no evidence to prove that the remanents of the bottled which are alleged to have been brought from the liquor vend contained traces of methyl alcohol and in the absence of any proof to show that the appellants shared with their employees the intention to prepare spurious liquor with the help of methyl alcohol it would not be possible for us to uphold the conviction of the appellants.”
11) In fact, in the process, the High Court indicted the State
authorities in not discharging their duties properly and made the
adverse comments qua the State administration.
12) Another reason given by the High Court is that except the two
respondents, all other accused persons were acquitted by the trial
court under Section 120B of IPC and no appeal was filed by the
State to challenge this acquittal. It had inevitable consequence of
upsetting the conviction of the respondents as well upon whom
criminal liability was sought to be fastened with the help of
Section 120B of IPC. To put it otherwise, the High Court
concluded that there cannot be charge of criminal conspiracy
under Section 120B of IPC in respect of two persons qua the
respondents when others stood acquitted meaning thereby
charge of conspiracy of the respondents along with other accused
persons was not proved. High Court referred to the judgment of
this Court in Fakhruddin v. State of M.P., AIR 1967 SC 1326, in
Criminal Appeal No. 847 of 2006 Page 17 of 30
support of this conclusion.
13) It is clear from the above that though there is no dispute that
hundreds of the people had consumed the poisonous liquor and
scores of them had died and many more were rendered
permanently blind, the factor which has weighed in acquitting the
respondents is that there is no evidence to connect the
consumption of methyl alcohol by the victims with the
respondents. Therefore, it is required to be seen as to whether
this finding of the High Court of lack of evidence connecting the
accused persons with the tragedy is correct or not.
14) In the first instance, we would like to reiterate the evidence about
the cause of death, on which there is no dispute. The unfortunate
tragedy, which came to be known as ‘Kalanwali Hooch Tragedy’,
saw the messenger of death taking away the lives of as many as
44 unfortunate persons who fell prey to it by consuming
poisonous liquor. 36 persons, though were spared the extreme
consequence of death, were still inflicted with a very serious
consequence, as losing the eye-sight permanently for the rest of
the life makes the life difficult and challenging in many ways. This
gruesome occurrence, where so many persons became the
victims, happened was proximate to the place where vends of
Criminal Appeal No. 847 of 2006 Page 18 of 30
respondents are situate. Post mortem of the deceased persons
were conducted which led to a common finding, namely, methyl
was found in the viscera of the dead bodies and the cause of
death was consumption of alcohol containing methyl. Likewise,
those who lost their vision were also medically examined. All the
Doctors who examined these persons arrived express opinion,
namely, the damage to the vision of their eyes was the direct
result of intake of methyl alcohol. These Doctors were more than
25 in number who deposed in the Court and their conclusion was
identical, which cannot be a mere coincidence. It can be,
therefore, unhesitatingly concluded that cause of death or loss of
eye-sight is the result of consuming spurious liquor. There is also
sufficient evidence on record to believe that many people had
been rushed to the different hospitals with symptoms of alcoholic
poisoning out of whom 36 persons had lost their lives and 44
others had rendered permanently blind. The report of the
Chemical Examiner submitted in each case of death was the
direct result of consumption of methyl alcohol which had caused
methanol poison. There is impeccable and unshaking evidence
in the form of depositions of all those doctors who had conducted
autopsy on the bodies of the deceased and who had examined
those who lost their eye-sight. They have appeared in the
Criminal Appeal No. 847 of 2006 Page 19 of 30
witness box and testified to the aforesaid effect which is
supported by medical records. This was a kind of maelstrom, a
whirlpool, wherein 36 persons drowned in spurious liquor. Other
44 persons, though could be rescued from fatality, but lost their
most vital limbs i.e. the eye-sight.
15) With this, we come to the core issue, which is the bone of
contention, as to whether the respondents were responsible for
the same?
16) As pointed out above, in the opinion of the High Court, no
evidence is led to connect the respondents with the sale of
spurious liquor. We do not agree with the said observation and
the conclusion of the High Court on that basis. It has come on
record, and is duly recorded by the trial court in the impugned
judgment, that with the spread of news that so many persons
were losing their lives or eye-sight after consuming the poisonous
liquor adulterated with methyl alcohol containing methanol
poison, ASI Umed Singh landed at the Civil Dispensary of
Kalanwali on December 2, 1980 and recorded the statement of
Om Prakash, who had lost his father Puran Chand just then as a
result of the consumption of adulterated liquor purchased by him
from the liquor vend of Krishan and Som Nath located in the area
Criminal Appeal No. 847 of 2006 Page 20 of 30
of Kalanwali. ASI Umed Singh had barely put his pen down after
recording the statement of Om Prakash that more and more
patients with identical symptoms started reporting in different
hospitals of the town. All these persons had, immediately after
suffering the aforesaid consequence of consuming liquor, made a
specific and categorical statement that they had purchased the
liquor from the vends of the respondents. Even those who lost
lives, their immediate near relations had informed to the same
effect. Such contemporary statements of those very persons who
suffered loss of eye-sight immediately after the incident cannot be
ignored and there is no reason to disbelieve them. Such
statements also become relevant under Section 7 of the Indian
Evidence Act, 1872.
17) That apart, the prosecution also led the evidence to the effect that
two respondents herein were given the licence for running liquor
vends in Kalanwali town at the relevant time. This fact is not
disputed by the respondents. Another shocking fact which was
brought on record, and which is taken very lightly by the High
Court, is that when this tragedy struck and was given wide
coverage by the Media, the respondents and their staff tried to
destroy the evidence in the form of other bottles which were lying
Criminal Appeal No. 847 of 2006 Page 21 of 30
in the stock/vends by throwing them away in the river/canal.
Though the High Court has accepted this fact, but same is
brushed aside with the observation that no attempt was made to
get the same tested. Even if this is a lapse on the part of the
prosecution, this very conduct of the respondents in throwing
away remaining stock becomes a supporting piece of evidence
along with other evidence brought on record.
18) Evidence is also produced to the effect that 2560 pints of liquor
were seized by the police from the liquor vends between 3rd and
5th of December, 1980. A bottle containing 50 mls of liquor and a
bottle containing 100 mls of liquor were produced by Dharam Pal
and Harphool Singh respectively before ASI Umed Singh on
December 2, 1980 which were seized by him and were sealed.
Similarly, another bottle containing 100 mls of liquor was
produced by one Jaswant Singh on December 6, 1980 which was
also seized and sealed. One Ganga Singh produced another
bottle containing spurious liquor which was seized and sealed.
The accused were consequently interrogated which led to the
recovery of empty bottles and corks for preparing and storing the
spurious liquor. 22 bottles of spurious liquor were recovered from
the Bhakra canal on the identification of the accused which were
Criminal Appeal No. 847 of 2006 Page 22 of 30
sealed and sent to the Forensic Science Laboratory, Madhuban
for chemical analysis. The sprit was procured in the fictitious and
imaginary name of ‘Ram Lal’. The entire record maintained at the
liquor vend Kalanwali was seized and it was found that the entire
record had been forged by the contractors. The interrogation of
the accused further led to the information that the corks and
labels for the bottles were supplied by one Ram Prakash Gupta, a
resident of Sri Nagar, Delhi who was arrested on December 30,
1980. The labels were printed in the name of Haryana Distillery
and other distilleries by Gurbachan Singh alias Pappa and were
supplied to Dwarka Dass. Sufficient evidence is led by the
prosecution to prove that the entire liquor had been supplied from
the local country liquor vend situated at the town of Kalanwali.
The contractors of the licensed vend were identified as Krishan
son of Ram Chand and Som Nath son of Lachhu Ram. They had
adulterated the liquor with methyl alcohol which contained
methanol poison and had sold it through their agents to the
customers. The contractors were always aware that the sale of
alcohol containing methanol poison could cause hurt to the
customers but they were perhaps more interested in making easy
money. That is how the planned sale of methyl alcohol caused
havoc in the area of Kalanwali and Baragudha of District Sirsa. In
Criminal Appeal No. 847 of 2006 Page 23 of 30
addition, direct evidence was produced showing the involvement
of the respondents herein in the commission of the ghastly crime.
The trial court specifically discussed the evidence of some of the
witnesses who had deposed that the spurious liquor was
purchased from the shops of respondents herein. It is more than
apparent that the respondents took advantage of these gullible
villagers getting transient and falling to their prey. It is this greed
and philistinism of the respondents to make quick money which
has led to this sordid episode.
19) To recapitulate, it has come on record that Inder Singh (PW-43)
testified that his son Darshan Singh had died by consuming liquor
purchased by him from the liquor vend at Kalanwali. He was
working at local Petrol Pump and had consumed the liquor there.
Gurdev Singh (PW-44) testified that Darshan Singh son of Inder
Singh was his maternal nephew who was employed at the Petrol
Pump at Kalanwali. He had gone to purchase the diesel at the
filling station about seven years ago. Darshan Singh was lying on
a bed in delivered state. He informed his maternal uncle that he
had taken liquor which was purchased from the liquor vend at
Kalanwali. He had fallen ill after consuming the liquor and his
vision was gradually falling. Gurdev Singh had immediately taken
Criminal Appeal No. 847 of 2006 Page 24 of 30
Darshan Singh to Dr. Vijay for instant medical aid but Darshan
Singh died at Sirsa on the next morning. Gurtej Singh (PW-81)
testified that his cousin Sukhdev Singh had lost his life by
consuming poisonous liquor purchased from the liquor vend at
Kalanwali. He was cremated at 3.30 pm on December 2, 1980.
Similarly, Niranjan Singh, brother of Suranjan Singh, and Tara
Chand had reportedly lost their lives after consuming the
poisonous liquor which they purchased from the liquor vend at
Kalanwali. Harphool Singh (PW-225) testified that he had gone
to the market at Kalanwali on a tractor to sell his cotton crop on
December 2, 1980 along with Harnek Singh and Surjit Singh.
They purchased a bottle of liquor from the vend of Som Nath. All
three of them consumed the liquor and fell seriously ill. They had
produced one half of the bottle before the doctor. Surjit Singh
had lost the vision in the eyes permanently. Hari Singh (PW-220)
testified to the same effect. He had purchased one bottle of
liquor from the liquor vend of Som Nath son of Lachhu Ram. He
knew the vendor personally. He consumed half of the bottle
along with Jarnail Singh. Jarnail Singh expired after consuming
the liquor whereas he became blind. Charanjit Singh, DSP
(PW-288) was working as SI/SHO at Police Station Kalanwali on
December 3, 1980. He had received information about the death
Criminal Appeal No. 847 of 2006 Page 25 of 30
of Panna Lal, Budh Ram and Baja Ram after consuming the
spurious liquor and had investigated the matter. He had arrested
the accused and had made recovery of articles at their instance.
These events, pellucid as crystal, point towards the
culpability of the respondents.
20) It is evident from the statements of Inder Singh (PW-43), Gurdev
Singh (PW-44), Gurtej Singh (PW-81), Hari Singh (PW-220) and
Harphool Singh (PW-225) that the spurious liquor had been sold
by the respondents herein and their agents at the liquor vend at
Kalanwali. The trial court while convicting the respondents relied
upon the evidence discussed by us above, to pin down the
respondents.
21) The High Court is, thus, totally wrong in upsetting the findings of
the trial court based on the aforesaid evidence and allowing the
respondents to go scot free. Strangely, there is no discussion on
the abovementioned evidence which appeared on record and the
High Court has blissfully observed that no evidence is produced
to connect or to fasten the responsibility upon the respondents.
Interestingly, the High Court took note of the reasoning given by
the trial court and summarised the same in the following manner:
“The present case against the appellants is built on the premise that they being licensees of the liquor vend
Criminal Appeal No. 847 of 2006 Page 26 of 30
from which spurious liquor, responsible for causing deaths of 36 persons and blindings of 44 persons, was purchased. In view of this, according to the State, there is no legal infirmity in the conviction and sentence awarded to the appellants. The fact that Krishan and Som Nath were holders of licence to sell liquor at the liquor vend catering to the needs of Kalanwali and Baragudha is not even disputed by the appellants. On the record, we have documents Ex.PW108/A which evidences the acceptance accorded by the Excise and Taxation Department to the bids offered by the appellants. Shri Rajinder Singh, Assistant Excise and Taxation Officer, Hisar has gone on the record to assert that there is only one liquor vend in village Kalanwali and a host of witnesses have deposed to the effect that various persons, who had purchased liquor from the vend of the two appellants and thereafter consumed the same on the fateful day, had either lost their lives or vision and this can only be due to the presence of methyl alcohol that was found in the viscera sent to the Forensic Scientist for examination. It is on the basis of this presence of methyl alcohol in the viscera that the trial court has inferred that the liquor purchased was spurious as it contained un-permissible methyl alcohol. It being common knowledge that methyl alcohol has deleterious/fatal effect on the human body as also the fact that the employees of the liquor vend could not have prepared spurious alcohol without requisite instructions from the liquor licenses i.e. the appellants that the trial court has come to the conclusion that the charges framed against the appellants had been proved.”
22) Immediately thereafter, following remarks are made by the High
Court:
“The reasoning put forth by the trial court cannot be faulted with if there is material on the record in support of the same.”
23) The High Court committed manifest error in observing that
evidence was not produced to connect the respondents with the
Criminal Appeal No. 847 of 2006 Page 27 of 30
tragedy. No doubt, there have been some lapses on the part of
the police authorities in not investigating the case with the vigour
that was necessitated. The High Court may also be right in
finding fault with the State administration for not conducting an
inquiry into the circumstances which led to the tragedy for
pin-pointing the shortcomings in the system which permitted sale
of spurious liquor from licenced liquor vend. At the same time,
insofar as culpability of the respondents is concerned, the same
was proved beyond doubt by producing plethora of evidence.
This Court is of the opinion that trial court had rightly come to the
conclusion holding respondents to be the guilty of crime.
24) Insofar as argument predicated on Section 120B of IPC is
concerned, even if we proceed on the basis that charge of
conspiracy is not proved, it would be suffice to observe that
adequate evidence is produced showing the culpability of the
respondents, individually. Once it is shown that the spurious
liquor was sold from the local vends belonging to the respondents
coupled with the fact that after this tragedy struck, the
respondents even tried to destroy remaining bottles clearly
establishes that the respondents had full knowledge of the fact
that the bottles contain substance methyl and also had full
Criminal Appeal No. 847 of 2006 Page 28 of 30
knowledge about the disastrous consequences thereof which
would bring their case within the four corners of Section 300
fourthly. The respondents cannot be treated as mere cat’s paw
and naive. They have exploited the resilience nature of bucolic
and rustic villagers.
25) Accordingly, this appeal is partly allowed and judgment of the
High Court acquitting the respondents is hereby set aside and
that of the trial court convicting the respondents is restored. The
respondents shall surrender to undergo the sentence inflicted by
the trial court.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; JUNE 09, 2017.
Criminal Appeal No. 847 of 2006 Page 29 of 30
ITEM NO.1 COURT NO.4 SECTIONS IIB
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal No. 847/2006
STATE OF HARYANA Appellant(s)
VERSUS
KRISHAN AND ANOTHER Respondent(s)
[HEARD BY HON'BLE A.K. SIKRI AND HON'BLE ASHOK BHUSHAN, JJ.]
Date : 09/06/2017 This appeal was called on for judgment today.
For the Appellant(s) Ms. Monika Gusain, Adv.
For the Respondent(s) Mr. S.K.C.Pasi, AOR
Mr. S.K. Dhingra, AOR
Hon'ble Mr. Justice A.K. Sikri pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Ashok Bhushan.
For the reasons recorded in the Reportable judgment, which is placed on the file, this appeal is partly allowed and judgment of the High Court acquitting the respondents is hereby set aside and that of the trial court convicting the respondents is restored. The respondents shall surrender to undergo the sentence inflicted by the trial court.
(H.S. Parashar) (Parveen Kumar) Court Master AR-cum-PS
Criminal Appeal No. 847 of 2006 Page 30 of 30