Jagtar Singh
v.
State Of Punjab
(Supreme Court Of India)
Criminal Appeal No. 1524 Of 1995 | 19-04-1996
The appellant has been convicted under Section 25 of the Arms Act, 1959 read with Section 5 of Terrorist and Disruptive Activities (Prevention) Act, 1987 (for short TADA). It has pained us to know that despite he having a foolproof defence, it has come to be rejected by the Designated Court on the ground that it was "an afterthought". The appellants defence was that the 315 bore rifle, which was said to have been recovered from his possession on 25-5-1990, was to bolster up a false case against him under Section 307 IPC, and the weapon was in fact one which was licensed in the name of Avtar Singh, a partner of the appellant in a liquor business, and was taken possession of on 23-5-1990, to prove which Avtar Singh was examined as DW 1. The Designated Court, however, regarded the defence as "an afterthought" because prosecution witnesses had not been asked about the same by giving any suggestion to them in cross-examination. We are afraid the Court made an apparent error in saying so inasmuch as PW 1, SI Gurinder Singh, who deposed to the recovery of the arm from the appellant, had been specifically asked whether the rifle was licensed in the name of Avtar Singh; and PW 2, SI Karnail Singh was suggested that the rifle in question belonged to Avtar Singh and had been taken possession from him. It is a different matter that these suggestions were denied. What is more, PW 2 admitted that in the DDR (Daily Diary Report) there was no mention about the details of the case property recovered from the appellant
2. Nothing further was required, according to us, to be asked from the prosecution witnesses and the learned Additional Judge committed gross error in rejecting the aforesaid plea on the ground that it was "an afterthought"
3. We, therefore, allow the appeal, set aside the conviction and order for the release of the appellant forthwith from jail if not needed in connection with any other case.
Advocates List
For
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE B. L. HANSARIA
HON'BLE JUSTICE G. N. RAY
Eq Citation
1996 (2) CRIMES 105 (SC)
(1996) 8 SCC 364
1996 3 AD (SC) 588
1996 (1) ALD (CRL) 300
1996 (3) SCALE 612
LQ/SC/1996/844
HeadNote
Arms Act, 1959 — S. 25 — Appellant convicted under S. 25 of Arms Act, 1959 r/w S. 5 of TADA — Defence of appellant that 315 bore rifle, which was said to have been recovered from his possession on 25-5-1990, was to bolster up a false case against him under S. 307 IPC, and the weapon was in fact one which was licensed in name of Avtar Singh, a partner of appellant in a liquor business, and was taken possession of on 23-5-1990, rejected by Designated Court on ground that it was “an afterthought” because prosecution witnesses had not been asked about the same by giving any suggestion to them in cross-examination — Whether Designated Court made an error in saying so — Held, Designated Court made an apparent error in saying so inasmuch as PW 1, SI Gurinder Singh, who deposed to recovery of arm from appellant, had been specifically asked whether rifle was licensed in name of Avtar Singh; and PW 2, SI Karnail Singh was suggested that rifle in question belonged to Avtar Singh and had been taken possession from him — It is a different matter that these suggestions were denied — What is more, PW 2 admitted that in DDR (Daily Diary Report) there was no mention about details of case property recovered from appellant — Nothing further was required, according to us, to be asked from prosecution witnesses and Designated Court committed gross error in rejecting aforesaid plea on ground that it was “an afterthought” — Appeal allowed, conviction set aside and appellant directed to be released forthwith if not needed in connection with any other case — Terrorist and Disruptive Activities (Prevention) Act, 1987 — S. 5