Dua, J.

1. This appeal by special leave under Art. 136 of the Constitution of India is directed against the judgment dated May 15, 1969 of the High Court of Punjab and Haryana allowing in part the State appeal from the order of Shri Kartar Singh, Additional Sessions Judge, Jullunder, acquitting the five accused charged under Ss. 302, 302/34, 120B and 302/309, I. P. C. and convicting on appeal Trilok Singh and Pala Singh, appellants, the former under S. 302, I. P. C. and the latter under S. 302 read with S. 34, I. P. C. They were both sentenced to imprisonment for life.

2. The facts giving rise to this appeal briefly are that Atma Singh, resident of Basti Danish Mandan, Jullunder-City had purchased a plot of land measuring 58 kanals and 10 marlas in the aforesaid Basti in the year 1959 for a sum of about Rs. 16,000 from the Government at a public auction. This piece of land was at that time being cultivated by Hazara Singh, one of the five co-accused in the trial court and his associates. As they were disinclined to give up possession Atma Singh appointed Ram Singh (P. W. 14) and Sham Singh (deceased) as his attorneys to represent him in the litigation concerning the said land. These two attorneys obtained possession of the plot with the help of the police and through the intervention of the revenue authorities in June, 1963. A few days later Hazara Singh and 7 or 8 other persons including Trilok Singh son of Surain Singh, accused no. 1 and Trilok Singh son of Inder Singh, accused no. 5, threatened the two attorneys with death unless they dissociated themselves with the litigation relating to this land. Sham Singh, deceased, thereupon applied to the City Inspector of Police complaining against this threat as a result of which Hazara Singh and Trilok Singh son of Inder Singh were proceeded against under S. 107, Cr. P. C. The two attorneys, it appears, wanted to plough the land in question but were afraid of the accused persons. They approached the Superintendent of Police for help which was made available to them against payment of the prescribed fee. The land in question was actually ploughed by the attorneys in the presence of the police on June 26, 1963 when Hazara Singh, Trilok Singh son of Inder Singh and Harnam Singh, father of Pala Singh, came there armed with lathis but were apprehended. The police stayed on the land in question for about 5 or 6 days. On August 9, 1963 the crop standing on the said land was found damaged. At the instance of Ram Singh (P. W. 14) the police prosecuted Hazara Singh, his brother Tara Singh, his employee Channan and Trilok Singh son of Inder Singh, all of whom were found guilty and convicted. In November, 1963 Hazara Singh, Harnam Singh, Bulkar Singh (brother of Pala Singh) and other persons were prosecuted for ploughing the said land but were acquitted. On 15-12-1963 Hazara Singh and 17 or 18 other persons attacked Sham Singh, deceased, and Ram Singh (P. W. 14). The police proceeded against Hazara Singh, his wife Piar Kaur and his brother Mahal Singh, wife of Tara Singh, brother of Hazara Singh and Mangal Singh, brother of Trilok Singh son of surain Singh under S. 107, Cr. P. C. During the pendency of these proceedings Sham Singh, deceased, and Ram Singh (P. W. 14) were attacked by six persons including Hazara Singh, the two Trilok Singhs (Trilok Singh son of Surain Singh, accused no. 1 appellant no. 2 in this Court and Trilok Singh son of Inder accused no. 5 in the trial court) Channan Singh, Harnam Singh and Mangal Singh who were committed to the sessions court to stand their trial for an offence under Section 307 I. P. C. and other offences. Sham Singh deceased, and Ram Singh (P. W. 14) were to appear as prosecution witnesses in that case which was adjourned to June 3, 1966 because of the absence of Trilok Singh, appellant. On May 23, 1966 at about 7.30 a.m. Laxman Singh (P. W. 2) was coming from his coal depot in Basti Danishmandan, to his residential house situated in a lane in which Sham Singh, deceased, also resided. The deceased was at that time going ahead of Laxamn Singh and Narinder Singh, brother of the deceased was following Laxman Singh about 3 or 4 yards behind. When Sham Singh reached near the shop of Babu Ram, barber, Trilok Singh, appellant, and Dhira (accused no. 2 in the trial court) each armed with a kirpan and Pala Singh, accused, and Trilok Singh son of Inder Singh armed with a lathi each, appeared at the spot. Trilol Singh son of Inder Singh shouted that the enemy had come and should be murdered. Dhira aimed a kirpan blow at the head of Sham Singh, deceased, who caught hold of the kirpan but the same was pulled away by Dhira. Pala Singh thereupon gave a lathi blow on the head of the deceased as a result of which he fell on the ground face dwonwards. This was followed by three or four kirpan blows by the appellant Trilok Singh on the back of the neck of the deceased. The occurrence was witnessed by Gokal Chand (P. W. 3) who practises in Ayurvedic system of medicine and has a shop nearby and Trilochan Singh (P. W. 9) a tractor driver who happened to pass that way to attend to his duties as such.

3. The learned Additional Sessions Judge acquitted all the accused persons holding that the Assistant Sub-Inspector, Kashmiri Lal, who had investigated the offence had not performed his duties ina fair and straightforward manner and that the prosecution evidence was not trustworthy so as to bring home the offence to the accused beyond the possibility of a reasonable doubt. The trial court expressed the view that the first information report had been recorded after great delay and after there had been consultation with the interested persons. The special report had also not reached the duty magistrate till after the expiry of 8 or 9 hours though the duty magistrate lives in the same town. The inquest report prepared by A. S. I. Kashmiri Lal had also been tampered with inasmuch as there were interpolations in the statements of at least two witnesses recorded herein. Gokal Chand (P. W. 3) was also disbelieved by the trial court and so was Trilochan Singh (P. W. 9). The recovery of blood-stained sword at the instance of Trilok Singh, appellant, was also discarded as unreliable. The site plan prepared by A. S. I. Kashmiri Lal was also held to have been prepared not, as it purported to be, before 9.45 a.m. but long thereafter when he had decided to implicate Hazara Singh also as a party to the conspiracy under S. 120B, I. P. C. As observed earlier, all the accused were acquitted by the learned Additional Sessions Judge.

4. On appeal by the State the High Court considered the entire evidence in great detail and examined all the material circumstances which had weighed with the trial Court in disbelieving the prosecution story, and in disagreement with the trial Court, came to the conclusion that the prosecution had fully proved the case against the two appellants in this Court.

5. Shri R. L. Kohli, the learned counsel for the appellants, took us through the relevant evidence and the judgments of the two courts below. The principal argument pressed by him in support of this appeal was that the learned Additional Sessions Judge had on a consideration of the entire evidence come to a conclusion which is reasonable and had, on the basis of that conclusion, held that the prosecution witnesses were not reliable and that the accused were, therefore, entitled to acquittal. The High Court, according to this submission, was not justified in reappraising the evidence for itself and in disagreeing with the reasoning of the trial Court for convicting the appellants on appeal against acquittal. (His Lordship then discussed the evidence in Paras 5 and 6 and proceeded.)

7. Shri Kohli strongly criticised the fact that the occurrence report contemplated by S. 157, Cr. P.C. was sent to the magistrate concerned very late. Indeed, this challenge, like the argument of interpolation and belated despatch of the inquest report, was developed for the purpose of showing that the investigation was not just, fair and forthright and, therefore, the prosecution case must be looked at with great suspicion. This argument is also unacceptable. No doubt, the report reached the magistrate at about 6 p. m. S.157, Cr. P. C. requires such report to be sent forthwith by the police officer concerned to a magistrate empowered to take cognizance of such offence. This is really designed to keep the magistrate informed of the investigation of such cognizable offence so as to be able to control the investigation and if necessary to give appropriate direction under S. 159. But when we find in this case that the F. I. R. was actually recorded without delay and the investigation started on the basis of that F. I.R. and there is no other infirmity brought to our notice, then, however improper or objectionable the delayed receipt of the report by the magistrate concerned it cannot by itself justify the conclusion that the investigation was tainted and the prosecution insupportable. It is not the appellants case that they have been prejudiced by this delay.

8. Shri Kohli took us through the evidence of the eye-witnesses and pointed out certain minor discrepancies. But his main contention was based on the argument that the judgment of the trial Court was reasonable and it was open to a court to come to the conclusion to which it came. The High Court was, therefore, not justified in reversing the judgment of acquittal into one of conviction. In support of his sub-mission of relied on three decisions of this Court:

1. Sanwant Singh v. State of Rajasthan, (1961) 3 SCR 120 [LQ/SC/1960/332] = (AIR 1961 SC 715 [LQ/SC/1960/332] ) 2. Ramabhupala Reddy v. State of A. P., AIR 1971 SC 460 [LQ/SC/1970/391] . 3. Bansidhar Mohanty v. State of Orissa, AIR 1955 SC 585 [LQ/SC/1954/163] .

In the latest decision of this Court in Ramabhupala Reddy (supra) it has been observed that the controversy in regard to the scope of an appeal against an order of acquittal has been settled by this Court in Sanwant Singh (supra) in which the legal position was summarised thus:

"1. An appellate Court has full powers to review the evidence upon which the order of acquittal is founded;

2. The principles laid down in Sheo Swarups case, 61 Ind App 308 = (AIR 1934 PC 227 [LQ/PC/1934/75] ) afforded a correct guide for the appellate courts approach to a case disposing of such an appeal;

3. the different phraseology used in the judgments of this court such as:

(a) substantial and compelling reasons ;

(b) good and sufficiently cogent reasons.

(c) strong reasons are not intended to curtail the undoubted power of an appellate court in an appeal against acquittal to review the entire evidence and to come to its own conclusion, but in doing so it should not only consider every matter on record having a bearing on the questions of fact and the reasons given by the court below in support of its order of acquittal but should express the reasons in its judgment which led it to hold that the acquittal was not justified."

This, in our view, correctly summarises the legal position as finally settled by this Court, The submission urged by Shri Kohli, therefore, that merely because the judgment of the trial court prima facie seems reasonable there is no scope for reassessment of the evidence by the appellate court is unacceptable. The court of appeal has full power under the statute to go into the entire evidence and all the relevant circumstances of the case for coming to its own conclusion about the guilt or innocence of the accused bearing in mind the initial presumption of the innocence of an accused person. We do not think that the High Court committed any error in the appraisal of the evidence on the record and in arriving at its own conclusion as to the guilt of the appellants. The criticism about the insertion of S. 120B in the plan Ex. PH/1, in our view, may raise slight suspicion but in view of the trustworthiness of the prosecution evidence led in the case we do not think that in any way justifies any grave suspicion of the prosecution story.

9. Besides, the case is now before us under Art. 136 of the Constitution, We allowed Shri Kohli not only to state the case broadly and to take us through the judgments of the two courts below but also to take us through such evidence as he considered proper for persuading us to hold that the High Court had not followed the principles laid down in Sanwant Singhs case, (1961) 3 SCR 120 [LQ/SC/1960/332] = (AIR 1961 SC 715 [LQ/SC/1960/332] ) (supra) or that its conclusions were otherwise so erroneous as to justify interference by this Court under Article 136 of the Constitution. We are not persuaded to hold that there is any ground for differing with the conclusion of the High Court.

10. The result, therefore, is that this appeal must fail and is dismissed.

11. Appeal dismissed.