REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.                      OF 2022 

(ARISING OUT OF S.L.P. (CRIMINAL) NO. 4599 OF 2021)

GHULAM HASSAN BEIGH     …APPELLANT(S)

  Versus

MOHAMMAD MAQBOOL MAGREY & ORS.     …RESPONDENT(S)

J U D G M E N T

J.B. PARDIWALA, J. :

1.Leave granted.

2.This appeal is at the instance of the original complainant

(husband of the deceased) and is directed against the order passed

by   the   High   Court   of   Jammu   and   Kashmir   at   Srinagar   dated

26.11.2020 in the CM (M) No. 99 of 2020 by which the High Court

rejected   the   revision   application   filed   by   the   appellant   herein

1

thereby   affirming   the   order   passed   by   the   Additional   Sessions

Judge, Sopore (trial court) discharging the original accused persons

(respondents   Nos.   1   to   7   herein)   from   the   offence   of   murder

punishable under Section 302 of the Indian Penal Code (for short,

‘IPC’). Upon affirmation the trial court proceeded to frame charge

against the accused persons for the offence of culpable homicide

punishable under Section 304 of the IPC.

FACTUAL MATRIX

3.It appears from the First Information Report (FIR) bearing

No. 26/20 dated 22.03.2020 lodged by the appellant with the police

station situated at Dangiwacha that on the fateful day, the accused

persons formed an unlawful assembly and laid an assault on the

appellant   and   his   family   members   after   trespassing   into   the

residential property of the appellant herein. It is the case of the

prosecution   that   all   the   accused   persons   trespassed   into   the

residential property of the appellant and started damaging the tin

fence. When the appellant herein tried to restrain the  accused

persons   from   causing   any   further   damage,   they   all   started

assaulting the appellant by giving fisticuffs. One of the accused

2

persons is said to have hit the appellant with a wooden log. The wife

of   the   appellant   herein   and   his   daughter­in­law   viz.   Rubeena

Ramzan came to the rescue of the appellant. The accused persons

are   alleged   to   have   caught   hold   of   the   deceased   (wife   of   the

appellant herein) and the daughter­in­law and both were beaten up

causing injuries. It is further alleged that the two female members

of the family were dragged by the accused persons as a result the

clothes of the deceased got torned thereby outraging her modesty.

4.In connection with the aforesaid incident, the appellant went

to the police station at Dangiwacha and lodged the FIR.  The FIR

was initially registered for the offences punishable under Sections

147, 354, 323 and 451 respectively of the IPC.  The deceased (wife

of the appellant) had to be shifted to a hospital as she suffered

injuries on her body. No sooner the deceased was brought to the

hospital than she was declared dead by the doctor on duty.  In such

circumstances, Section 302 of the IPC came to be added in the FIR.

The post mortem of the body of the deceased was performed. The

statements   of   the   various   eye   witnesses   to   the   incident   were

recorded.   Various  panchnamas  were   drawn.   At   the   end   of   the

3

investigation,   the   police   filed   charge   sheet   against   the   accused

persons for the offence of murder along with other offences as

enumerated above. 

5.The cause of death of the deceased as assigned in the post

mortem is “cardio respiratory failure”.  No poison was detected in

the viscera.  

6.It appears that the trial court heard the prosecution as well as

the defence on the question of charge. Ultimately, the trial court

thought   fit   to   discharge   the   accused   persons   of   the   offence   of

murder punishable under Section 302 of the IPC and proceeded to

frame   charge   against   the   accused   persons   for   the   offence   of

culpable homicide punishable under Section 304 of the IPC.

7.The appellant herein, being aggrieved by such decision of the

trial   court   to   discharge   the   accused   persons   of   the   offence   of

murder, challenged the legality and validity of the order by filing a

revision application before the High Court. The High Court thought

fit to affirm the order passed by the trial court discharging the

accused persons of the offence of murder. 

8.In such circumstances referred to above, the appellant has

4

come up with the present appeal before this Court.

ANALYSIS

9.Having heard the learned counsel appearing for the parties

and having gone through the materials on record, the only question

that falls for our consideration is : Whether the High Court was

justified in affirming the order passed by the trial court discharging

the accused persons of the offence of murder?

10.At this stage, we may look into the reasons assigned by the

trial   court   as   well   as   by   the   High   Court   for   the   purpose   of

discharging the accused persons of the offence of murder.

11.The   trial   court   in   its   order   dated   23.10.2020   observed   in

paragraphs 29 and 30 respectively as under :­

“29. Scanning the evidence of prosecution, statements of

the prosecution witnesses and statement of the deceased

before her death who in their statements have stated that

the   accused   persons   entered   the   compound   of   the

complainant and gave a blow with some object to the

complainant, with the result complainant got injured and

the accused persons outraged the modesty of the wife and

daughter­in­law of the complainant. While going through

the statement under section 161 Cr.P.C. of the deceased,

which   was   recorded   instantly   after   the   alleged

commission   of   offence,   deceased   has   stated   that   the

accused persons entered the compound and attacked his

husband who was given a blow by some object with the

5

result he got injured while as she and her daughter­in­law

tried to intervene upon which the accused persons caught

hold of them by hair and started beating with hands with

the result she got injured and her modesty was outraged.

Medical opinion on file reflect that there was no injury on

any other part of the body of the deceased except over

upper and lower lips with abrasions on face. Whether

such act has caused the death of the deceased has not

been   mentioned   anywhere   in   the   record.     Injury   as

reflected in the injury memo also does not reflect any such

consequence   which   could   lead   to   the   death   of   the

deceased. Report received from FSL also does not reflect

anything which could in any way lead to the conclusion of

death   by   the   commission   of   the   offence.   In   these

circumstances it could not be said that the ingredients of

sec 302 IPC are made out and the instant case does not

fall within the paraments laid down under sec 302 IPC.

30. Penal code recognizes two kinds of homicides – i)

culpable homicide,  that deals between sections 299 and

304 IPC and ii) non­culpable homicides, which deals with

section   304­A   IPC.   There   are   two   kinds   of   culpable

homicides; a) culpable homicide amounting to murder Sec

300 and 302 IPC and b) culpable homicide not amounting

to   murder   Sec   304­II   RPC.   This   section   provides

punishment   for   culpable   homicide   not   amounting   to

murder. The accused person on virtual mode who are

lodged in Sub Jail Baramulla, who pleaded not guilty and

claimed to be tried. Copy of charge sheet was sent to

Superintendent   Sub   Jail   Baramulla   for   obtaining

signatures   of   the   accused   persons   who   shall   after

obtaining   the   same   attest   the   same   and   forward   the

charge   sheet   to   this   court.   Prosecution   shall   produce

evidence on next date of hearing. Put up on 04.11.20.”  

 (emphasis supplied)

12.The High Court, while affirming the aforesaid order passed by

6

the trial court, held as under:­

“9. The perusal of the order passed by trial court reveals

that the trial court after considering the statement of the

eye witnesses including the injured witnesses and the

statement of the deceased has come to the conclusion that

the   ingredients   of   offence   under section   302 I.P.C   are

lacking. The injury report of the deceased reflects that she

was examined at 3.15 p.m. on 22.03.2020 and except

slight bleeding over upper and lower lips, there was no

injury on any part of the body of the deceased Aisha

Begum and at that time she had not suffered cardiac

arrest. In the post mortem report, the concerned Medical

Officer has given opinion regarding death of Aisha Begum

that the deceased died due to cardiac arrest with alleged

history   of   scuffle   with   neighbours.   Even   the   deceased

Aisha   Begum   in   her   statement   has   stated   that   the

respondent Nos. 1 to 7 entered their compound and gave

blow upon her husband (petitioner) as result of which he

got injured and when she and her daughter­in­law tried to

intervene, they also got hold of them and started beating

her as a result of which she got injured and outraged her

modesty. The cause of death in the post mortem report is

cardiac       arrest and not that the deceased died as a result

of injury suffered by her. It would be relevant to note that

the deceased was examined on 22.03.2020 at 3.15 P.M

by Medical Officer. She was declared brought dead on

23.03.2020 in the Hospital at 1.37 A.M as per the death

certificate placed on record by the petitioner. The trial

court has rightly come to the conclusion that no offence

under section 302 IPC is made out against the respondent

Nos. 1 to7. There is no force in the contention of the

petitioner that the trial court has critically evaluated the

evidence   but   the   trial   court   has   simply   examined   the

material facts so as to find out as to whether there is

sufficient material to charge the private respondents for

commission of offence under section 302 IPC or not and

7

the   conclusion   of   the   trial   court   is   rather   the   only

conclusion that can be drawn from the material brought on

record by the prosecution.” (emphasis supplied)

13.We shall now take notice of the individual orders passed by

the trial court framing charge against the accused persons. One

such order framing the charge reads thus:­

“Charge is hereby framed against you Midasir Ahmad

Magrey that on 22.03.20 you in collusion with the other

accused  persons  trespassed  into  the  courtyard  of  the

house of the complainant and you all started uprooting

the tin fence.  When the complainant asked you and other

accused   persons   not   to   cause   any   damage,   you   all

started assaulting the complainant with a weapon as a

result the complainant suffered injuries and fell down on

the ground. You also caused injuries to the wife of the

complainant and outraged her modesty. The wife of the

complainant   died   in   the   midnight   hours   on

22/23.03.2020. Therefore, you are to be tried for the

offence punishable under Sections 451, 323, 324 and 304

of the IPC.”

14. We shall now look into the police statement of one of the eye

witnesses   recorded   under   Section  161  of   the  Code  of   Criminal

Procedure,   1973   (for   short,   ‘CrPC’)   dated   23.03.2020.   The

statements of all other eye witnesses are on the same footing. The

statement thus reads:­

“Statement of Wali Mohammad Sheikh R/o: Ghulam Mohi­

ud­din Sheikh R/o Yarbugh, age – 59 Years, Occupation –

8

Farmer under Section 161 Cr.PC dated 23­03­2020

I   am   a   resident   of   Yarbugh   and   am   a   Farmer   by

profession.   On 22­03­2020, I went to offer Prayers and

was returning from the Mosque towards my Home. On the

way   I   saw   that   the   accused   persons   namely     1.

Mohammad Maqbool Magray   S/o Mohammad Shaban

Magray;   2.   Zahoor   Ahmad   Magray   S/o   Mohammad

Shaban Magray; 3. Tariq Ahmad Magray S/o Mohammad

Shaban   Magray;   4.   Mudasir   Ahmad   Magray   S/o

Mohammad Shaban Magray; 5. Abdul Rashid Beigh S/o

Mohammad   Beigh;   6.   Suhail   Ahmad   Beigh   S/o   Abdul

Rashid   Beigh;   and   7.   Nasir   Ahmad   Beigh   S/o   Abdul

Rashid  Beigh  Residents  of  :  Yarbugh  Rafiabad,  in  an

unlawful assembly with a preplanned concert, entered the

residential compound of complainant and started breaking

his Tin Fence. The complainant objected to such act and

told them that the said Tin Wall was constructed mutually.

On   listening   to   this,   the   accused   persons   forming   an

assembly, caught hold of the complainant and started

beating him up with kicks and blows.  Further, they hit the

complainant with a wooden log as a result he got injured.

The wife of complainant namely Mst. Ashiya Begum and

Daughter­in­law   of   the   complainant   namely   Rubeena

Ramzan came to the rescue the complainant. The accused

persons also caught hold of them and beat them up with

kicks and blows thereby causing injuries to both.   The

said two ladies were dragged by the accused persons due

to which their modesty was outraged and the Feran worn

by the wife of the complainant was also tore off by the

accused persons.   The complainant then filed a written

complaint   with   the   Police   Station   Dangiwacha   in   the

incident. At 10:00 PM, the wife of the complainant namely

Mst. Ashiya Begum who was beaten and injured by the

accused persons complained of severe complications and

was rushed to hospital for medical treatment and on way

she succumbed to death. In fact, the deceased died due to

9

the assault and beating of accused persons and injuries

by   them.   Today,   Police   Dangiwacha   recorded   my

statement and I attested my signature upon it.  Hence, my

statement.” 

POSITION OF LAW

15. Section 226 of the CrPC corresponds to sub­section (1) of the

old Section 286 with verbal changes owing to the abolition of the

jury.  Section 286 of the 1898 Code reads as under:­  

“286.(1) In a case triable by jury, when the jurors have

been in chosen or, in any other case, when the Judge

is ready to hear the case, the prosecutor shall open his

case by reading from the Indian Penal or other law the

description of the offence charged, and stating shortly

by what evidence he expects to prove the guilt of the

accused.  

(2) The prosecutor shall then examine his witnesses.”

     Section 226 of the 1973 Code reads thus: 

“226. Opening case for prosecution.─  When   the   ac­

cused appears or is brought before the Court in pur­

suance of a commitment of the case under section 209,

the prosecutor shall open his case by describing the

charge  brought   against   the   accused   and   stating  by

what evidence he proposes to prove the guilt of the ac­

cused.”

10

   Section 226 of the CrPC permits the prosecution to make the first

impression regards a case, one which might be difficult to dispel. In 

not insisting upon its right under Section 226 of the CrPC, the

prosecution would be doing itself a disfavour. If the accused is to

contend that the case against him has not been explained owing to

the   non­compliance   with  Section   226   of   the   CrPC,   the   answer

would be that the Section 173(2) of the CrPC report in the case

would give a fair idea thereof, and that the stage of framing of

charges under Section 228 of the CrPC is reached after crossing the

stage of Section 227 of the CrPC, which affords both the prosecu­

tion and accused a fair opportunity to put forward their rival con­

tentions.

16.Section 227 of the CrPC reads thus: 

“227. Discharge.

─

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 shall discharge the accused

and record his reasons for so doing.”

17.   Section 228 of the CrPC reads thus: 

11

“228. Framing of charge.­  (1)   If, after such considera­

tion and hearing as aforesaid,the Judge is of   opinion

that   there   is   ground   for     presuming that the ac­

cused has committed an offence which­ (a) is not exclu­

sively triable by the Court of   Session,  he

may frame a charge against the   accused   and,   by or­

der, 

transfer the case for trial to the Chief Judicial  Magis­

trate, or any other Judicial Magistrate of the first class

and direct the accused to appear before the Chief  Judi­

cial Magistrate, or as the case may be, the Judicial Mag­

istrate of the first class, on such date as he deems fit,

and thereupon such Magistrate shall try the offence in

accordance with the procedure   for the trial of warrant

cases instituted on a police report;

(b) is exclusively triable   by  the Court,   he  

shall frame in 

writing a charge against the accused.

(2) Where the Judge frames any charge under clause (b) 

of sub­section (1), the charge shall be read and   ex­

plained to the accused and the accused   shall   be   asked

whether he pleads guilty of the offence charged or claim­

sto be tried.” 

18. The   purpose of framing a charge is to intimate to the accused

the clear, unambiguous and precise nature of accusation that the

accused is called upon to meet in the course of a trial.  [See: deci­

sion of a Four   Judge   Bench   of   this   Court   in

V.C. Shukla v. State through C.B.I.  reported in1980 Supp SCC

92: 1980 SCC (Cri) 695).   

12

19.The case may be a sessions case, a warrant case, or a sum­

mons case, the point is that a prima facie case must be made out

before a charge can be framed. Basically, there are three pairs of

sections in the CrPC.  Those are Sections 227 and 228 relating to

the sessions trial; Section 239 and 240 relatable to trial of warrant

cases, and Sections 245(1) and (2) with respect to trial of summons

case. 

20. Section 226 of the CrPC, over a period of time has gone, in

oblivion. Our understanding of the provision of Section 226 of the

CrPC is that before the Court proceeds to frame the charge against

the accused, the Public Prosecutor owes a duty to give a fair idea to

the Court as regards the case of the prosecution. 

21. This Court in the case of Union of India v. Prafulla Kumar

Samal and another, (1979) 3 SCC 4, considered the scope of en­

quiry a judge is required to make while considering the question of

framing of charges. After an exhaustive survey of the case law on

the point, this Court, in paragraph 10 of the judgment, laid down

the following principles :­

13

“(1) That the Judge while considering the question of

framing the charges under section 227 of the Code 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.

(2) 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. 

(3)   The   test   to   determine   a   prima   facie   case   would

naturally depend upon the facts of each case and it is

difficult to lay down a rule of universal application. By

and large however if two views are equally possible and

the Judge is satisfied that the evidence produced before

him while giving rise to some suspicion but not grave

suspicion against the accused, he will be fully within his

right to discharge the accused. 

(4) That in exercising his jurisdiction under section 227

of the Code the Judge which under the present Code is a

senior and experienced Judge 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 appearing in the

case and so on. This however does not mean that the

Judge should make a roving enquiry into the pros and

cons of the matter and weigh the evidence as if he was

conducting a trial.” 

22.  There are several other judgments of this Court delineating

the scope of Court’s powers in respect of the framing of charges in a

criminal case, one of those being Dipakbhai Jagdishchndra Patel

14

v. State of Gujarat, (2019) 16 SCC 547, wherein the law relating to

the framing of charge and discharge is discussed elaborately in

paragraphs 15 and 23 resply and the same are reproduced as

under: 

“15.   We   may   profitably,   in   this   regard,   refer   to   the

judgment of this Court in State of Bihar v. Ramesh Singh

wherein this Court has laid down the principles relating

to framing of charge and discharge as follows:  

“4…..Reading   Sections   227   and   228   together   in

juxtaposition, as they have got to be, it would be

clear that at the beginning and initial stage of the

trial the truth, veracity and effect of the evidence

which the prosecutor proposes to adduce are not to

be meticulously judged. Nor is any weight to be

attached to the probable defence of the accused. It

is not obligatory for the Judge at that stage of the

trial   to   consider   in   any   detail   and   weigh   in   a

sensitive   balance   whether   the   facts,   if   proved,

would be incompatible with the innocence of the

accused or not. The standard of test and judgment

which is to be finally applied before recording a

finding   regarding   the   guilt   or   otherwise   of   the

accused is not exactly to be applied at the stage of

deciding the matter under Section 227 or Section

228 of the Code. At that stage the Court is not to

see whether there is sufficient ground for conviction

of the accused or whether the trial is sure to end in

his   conviction.   Strong   suspicion   against   the

accused,   if   the   matter   remains   in   the   region   of

suspicion, cannot take the place of proof of his guilt

at the conclusion of the trial. But at the initial stage

if there is a strong suspicion which leads the Court

15

to think that there is ground for presuming that the

accused has committed an offence then it is not

open to the Court to say that there is no sufficient

ground   for   proceeding   against   the   accused.   The

presumption of the guilt of the accused which is to

be drawn at the initial stage is not in the sense of

the   law   governing   the   trial   of   criminal   cases   in

France where the accused is presumed to be guilty

unless the contrary is proved. But it is only for the

purpose of deciding prima facie whether the court

should proceed with the trial or not. If the evidence

which the prosecutor proposes to adduce to prove

the guilt of the accused even if fully accepted before

it is challenged in cross examination or rebutted by

the defence evidence, if any, cannot show that the

accused committed the offence, then there will be

no sufficient ground for proceeding with the trial….

If the scales of pan as to the guilt or innocence of

the   accused   are   something   like   even   at   the

conclusion of the trial, then, on the theory of benefit

of doubt the case is to end in his acquittal. But if, on

the other hand, it is so at the initial stage of making

an order under Section 227 or Section 228, then in

such a situation ordinarily and generally the order

which   will   have   to   be   made   will   be   one   under

Section 228 and not under Section 227.”

“23. At the stage of framing the charge in accordance

with the principles which have been laid down by this

Court, what the Court is expected to do is, it does not act

as a mere post office. The Court must indeed sift the

material before it. The material to be sifted would be the

material   which   is   produced   and   relied   upon   by   the

prosecution. The sifting is not to be meticulous in the

sense that the Court dons the mantle of the Trial Judge

hearing arguments after the entire evidence has been

adduced after a full­fledged trial and the question is not

16

whether the prosecution has made out the case for the

conviction of the accused. All that is required is, the

Court   must   be   satisfied   that   with   the   materials

available, a case is made out for the accused to stand

trial.   A   strong   suspicion   suffices.   However,   a   strong

suspicion   must   be   founded   on   some   material.   The

material   must   be   such   as   can   be   translated   into

evidence   at   the   stage   of   trial.   The   strong   suspicion

cannot be the pure subjective satisfaction based on the

moral notions of the Judge that here is a case where it is

possible that accused has committed the offence. Strong

suspicion must be the suspicion which is premised on

some material which commends itself to the court as

sufficient   to   entertain   the   prima   facie   view   that   the

accused has committed the offence.”

23. In Sajjan Kumar v. CBI [(2010) 9 SCC 368 : (2010) 3 SCC

(Cri) 1371] , this Court had an occasion to consider the scope of

Sections 227 and 228 CrPC. The principles which emerged there ­

from have been taken note of in para 21 as under: (SCC pp. 376­77)

“21. On consideration of the authorities about the scope

of Sections 227 and 228 of the Code, the following prin­

ciples 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 determine prima facie case

would depend upon the facts of each case.

17

(ii) Where the materials placed before the court dis­

close 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 ac ­

cused has committed the offence.

(v) At the time of framing of the charges, the proba­

tive value of the material on record cannot be gone

into but before framing a charge the court must ap­

ply   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 emerg­

ing therefrom taken at their face value disclose the

existence of all the ingredients constituting the al­

leged offence. For this limited purpose, sift the evi­

dence as it cannot be expected even at that initial

18

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 grave

suspicion, the trial Judge will be empowered to dis­

charge the accused and at this stage, he is not to

see whether the trial will end in conviction or ac­

quittal.”

24.The exposition of law on the subject has been further

considered by this Court in State v. S. Selvi, (2018) 13 SCC

455   :   (2018)   3   SCC   (Cri)   710,   followed   in Vikram   Jo­

har v. State of Uttar Pradesh, (2019) 14 SCC 207 : 2019

SCC OnLine SC 609 : (2019) 6 Scale 794.

25.In   the   case   of  Asim   Shariff   v.   National   Investigation

Agency, (2019) 7 SCC 148, this Court, to which one of us (A.M.

Khanwilkar, J.) was a party, in so many words has expressed that

the trial court is not expected or supposed to hold a mini trial for

the purpose of marshalling the evidence on record. We quote the

relevant observations as under:­

“18. 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

19

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 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.”

(emphasis supplied)

26.In   the   case   of  State   of   Karnataka   v.   M.R.   Hiremath,

reported in (2019) 7 SCC 515, this Court held as under:­

“25. The High Court ought to have been cognizant of the

fact that the trial court was dealing with an application

for discharge under the provisions of Section 239 CrPC.

The   parameters   which   govern   the   exercise   of   this

jurisdiction have found expression in several decisions

of this Court. It is a settled principle of law that at the

stage of considering an application for discharge the

court must proceed on the assumption that the material

which has been brought on the record by the prosecution

20

is true and evaluate the material in order to determine

whether the facts emerging from the material, taken on

its face value, disclose the existence of the ingredients

necessary to constitute the offence. In State of T.N. v. N.

Suresh   Rajan,  (2014)   11   SCC   709,   adverting  to   the

earlier decisions on the subject, this Court held: (SCC pp.

721­22, para 29) 

“29. … At this stage, probative value of the materials

has to be gone into and the court is not expected to

go deep into the matter and hold that the materials

would not warrant a conviction. In our opinion, what

needs to be considered is whether there is a ground

for presuming that the offence has been committed

and not whether a ground for convicting the accused

has been made out. To put it differently, if the court

thinks that the accused might have committed the

offence on the basis of the materials on record on its

probative value, it can frame the charge; though for

conviction, the court has to come to the conclusion

that the accused has committed the offence. The law

does not permit a mini trial at this stage.”

27. Thus from the aforesaid, it is evident that the trial court is

enjoined with the duty to apply its mind at the time of framing of

charge and should not act as a mere post office. The endorsement

on the charge sheet presented by the police as it is without applying

its mind and without  recording brief reasons in support of its

opinion is not countenanced by law. However, the material which is

required to be evaluated by the Court at the time of framing charge

21

should be the material which is produced and relied upon by the

prosecution. The sifting of such material is not to be so meticulous

as would render the exercise a mini trial to find out the guilt or

otherwise of the accused. All that is required at this stage is that

the  Court must be satisfied that  the evidence collected by the

prosecution   is   sufficient   to   presume   that   the   accused   has

committed   an   offence.   Even   a   strong   suspicion   would   suffice.

Undoubtedly, apart from the material that is placed before the

Court by the prosecution in the shape of final report in terms of

Section 173 of CrPC, the Court may also rely upon any other

evidence or material which is of sterling quality and has direct

bearing on the charge laid before it by the prosecution. (See :

Bhawna Bai v. Ghanshyam , (2020) 2 SCC 217). 

28. In Amit Kapoor v. Ramesh Chander , (2012) 9 SCC 460, this

Court observed in paragraph 30 that the Legislature in its wisdom

has used the expression “there is ground for presuming that the

accused has committed an offence”. There is an inbuilt element of

presumption. It referred to its judgement rendered in the case of

State of Maharashtra v. Som Nath Thapa and others , (1996) 4

22

SCC   659,   and   to   the   meaning   of   the   word   “presume”,   placing

reliance upon Blacks’ Law Dictionary, where it was defined to mean

“  to believe or accept upon probable evidence”; “to take as true until

evidence to the contrary is forthcoming”. In other words, the truth of

the matter has to come out when the prosecution evidence is led, the

witnesses are cross­examined by the defence, incriminating material

and evidences put to the accused in terms of Section 313 of the Code,

and then the accused is provided an opportunity to lead defence, if

any. It is only upon completion of such steps that the trial concludes

with   the   Court   forming   its   final   opinion   and   delivering   its

judgement.....”                                                     (emphasis

supplied)

29.What did the trial court do in the case on hand? We have no

doubt   in  our   mind   that   the   trial   court   could   be   said   to   have

conducted a mini trial while marshalling the evidence on record.

The trial court thought fit to discharge the accused persons from

the offence of murder and proceeded to frame charge for the offence

of culpable homicide under Section 304 of the IPC by only taking

into consideration the medical evidence on record. The trial court as

23

well as the High Court got persuaded by the fact that the cause of

death of the deceased as assigned in the post mortem report being

the “cardio respiratory failure”, the same cannot be said to be

having any nexus with the alleged assault that was laid on the

deceased. Such approach of the trial court is not correct and cannot

be countenanced in law. The post mortem report, by itself, does not

constitute substantive evidence. Whether the “cardio respiratory

failure” had any nexus with the incident in question would have to

be determined on the basis of the oral evidence of the eye witnesses

as well as the medical officer concerned i.e. the expert witness who

may be examined by the Prosecution as one of its witnesses. To put

it in other words, whether the cause of death has any nexus with

the alleged assault on the deceased by the accused persons could

have been determined only after the recoding of oral evidence of the

eye   witnesses   and   the   expert   witness   along   with   the   other

substantive evidence on record. The post mortem repot of the doctor

is his previous statement based on his examination of the dead

body. It is not substantive evidence. The doctor’s statement in court

is alone the substantive evidence. The post mortem repot can be

24

used only to corroborate his statement under Section 157, or to

refresh   his   memory   under   Section   159,   or   to   contradict   his

statement in the witness­box under Section 145 of the Evidence

Act, 1872. A medical witness called in as an expert to assist the

Court is not a witness of fact and the evidence given by the medical

officer is really of an advisory character given on the basis of the

symptoms found on examination. The expert witness is expected to

put   before   the   Court   all   materials   inclusive   of   the   data   which

induced him to come to the conclusion and enlighten the Court on

the technical aspect of the case by explaining the terms of science

so   that   the   Court   although,   not   an   expert   may   form   its   own

judgment on those materials after giving due regard to the expert’s

opinion because once the expert’s opinion is accepted, it is not the

opinion of the medical officer but of the Court.

30.  The prosecution should have been given opportunity to prove

all the relevant facts including the post mortem report through the

medical officer concerned by leading oral evidence and thereby seek

the opinion of the expert.  It was too early on the part of the trial

court as well as the High Court to arrive at the conclusion that

25

since no serious injuries were noted in the post mortem report, the

death of the deceased on account of “cardio respiratory failure”

cannot   be   said   to   be   having   any   nexus   with   the   incident   in

question.

31. Whether the case falls under Section 302 or 304 Part II, IPC

could have been decided by the trial court only after the evaluation

of the entire oral evidence that may be led by the prosecution as

well as by the defence, if any, comes on record. Ultimately, upon

appreciation of the entire evidence on record at the end of the trial,

the trial court may take one view or the other i.e. whether it is a

case of murder or case of culpable homicide.  But at the stage of

framing of the charge, the trial court could not have reached to

such a conclusion merely relying upon the port mortem report on

record.  The High Court also overlooked such fundamental infirmity

in the order passed by the trial court and proceeded to affirm the

same.

32.We may now proceed to consider the issue on hand from a

different angle. It is a settled position of law that in a criminal trial,

the prosecution can lead evidence only in accordance with the

26

charge framed by the trial court. Where a higher charge is not

framed   for   which   there   is   evidence,   the   accused   is   entitled   to

assume that he is called upon to defend himself only with regard to

the lesser offence for which he has been charged. It is not necessary

then for him to meet evidence relating to the offences with which he

has not been charged. He is merely to answer the charge as framed.

The   Code   does   not   require   him   to   meet   all   evidence   led   by

prosecution. He has only to rebut evidence bearing on the charge.

The prosecution case is necessarily limited by the charge. It forms

the foundation of the trial which starts with it and the accused can

justifiably concentrate on meeting the subject­matter of the charge

against him. He need not cross­examine witnesses with regard to

offences he is not charged with nor need he give any evidence in

defence in respect of such charges.

33.Once the trial court decides to discharge an accused person

from the offence punishable under Section 302 of the IPC and

proceeds to frame the  lesser charge for the  offence  punishable

under Section 304 Part II of the IPC, the prosecution thereafter

would not be in a position to lead any evidence beyond the charge

27

as framed. To put it otherwise, the prosecution will be thereafter

compelled to proceed as if it has now to establish only the case of

culpable homicide and not murder. On the other hand, even if the

trial court proceeds to frame charge under Section 302 IPC in

accordance with the case put up by the prosecution still it would be

open for the accused to persuade the Court at the end of the trial

that   the  case  falls  only  within  the  ambit   of  culpable  homicide

punishable under Section 304 of IPC. In such circumstances, in the

facts of the present case, it would be more prudent to permit the

prosecution to lead appropriate evidence whatever it is worth in

accordance with its original case as put up in the chargesheet.

Such approach of the trial court at times may prove to be more

rationale and prudent. 

34.In view of the aforesaid discussion, the order of the High Court

as well as the order of the trial court deserve to be set aside.  

35. In the result, this appeal succeeds and is hereby allowed.  The

orders passed by the High Court and the trial court are hereby set

aside. The trial court shall now proceed to pass a fresh order

framing   charge   in   accordance   with   law   keeping   in   mind   the

28

observations made by this Court. 

36.We clarify that we have otherwise not expressed any opinion

on the merits of the case. The observations in this judgment are

absolutely prima facie and relevant only for the purpose of deciding

the   legality   and   validity   of   the   order   discharging   the   accused

persons of the offence of murder punishable under Section 302 of

the IPC. We once again clarify that ultimately it is for the trial court

to take an appropriate decision as regards the nature of the offence

at the end of the trial.

…………………………………….J.

(A.M. KHANWILKAR)

……………………………………..J.

(ABHAY S. OKA)

…………………………………….J.

  (J.B. PARDIWALA)

NEW DELHI;

JULY 26, 2022

29