REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1727 OF 2019

[Arising out of SLP (Crl.) No. 7848 of 2019] 

Rekha Murarka           .....Appellant

Versus

The State of West Bengal and Anr.             .....Respondents

J U D G M E N T

MOHAN M. SHANTANAGOUDAR, J. 

1.Leave granted. 

2.This appeal arises out of judgment dated 29.07.2019 passed

by the Hon’ble High Court of Calcutta in revisional application

C.R.R. No. 2357 of 2018, affirming the order dated 25.07.2018

passed by the Additional District and Sessions Judge, Fast Track

Court, Calcutta rejecting an application filed by the Appellant

herein, the de facto Complainant in Sessions Case No. 43 of

2014. 

3.The brief facts giving rise to this appeal are as follows:

1

3.1   The Appellant herein is the widow of one Gyan Prakash

Murarka (“the deceased”), who is alleged to have been stabbed

and murdered by Respondent No. 2 herein on 16.01.2014. The

Appellant is also said to have sustained serious injuries while

trying to save her husband. Bowbazar Police Station Case No. 19

of 2014 came to be registered against Respondent No. 2 and on

18.12.2015, charges was framed against him for the commission

of offences punishable under Sections 302 and 326 of the Indian

Penal Code, 1860. Respondent No. 2 pleaded not guilty and the

trial began before the Sessions Court. 

3.2     While the evidence was being recorded, the Appellant

sought an expeditious trial of the case vide C.R.R. No. 833 of

2016,   which   was   allowed   on   09.03.2016.   Subsequently,   on

10.07.2018, she filed another application under Section 301 read

with   the   proviso   to   Section   24(8)   of   the   Code   of   Criminal

Procedure, 1973 (“the CrPC”) praying for the following reliefs:

“(a) to advance oral argument in support of question of law

and   fact   only   after   the   learned   Public   Prosecutor,   if   so

required;

(b) to raise objection in case any irrelevant question is put to

any prosecution witness, if so required;

2

(c)   to   examine   the   prosecution   witnesses   only   after   the

learned Public Prosecutor, if so required;

(d) to cross­examine the defence witnesses, if adduced, only

after the learned Public Prosecutor, if so required;

(e) to assist the process of justice in accordance with law; 

(f) pass such further or other order(s) and/or direction(s) as it

may deem fit and proper.” 

3.3  Vide   order   dated   25.07.2018,   the   learned   Additional

District and Sessions Judge, Fast Track Court, Calcutta rejected

the said prayer. This was done on the basis that the right of a

victim or private individual to participate in the prosecution of a

Sessions trial is restricted, and the prosecution is subject to the

control of the Public Prosecutor. It was observed that Section 301

of the CrPC does not have an overriding effect over Section 225,

which mandates that the prosecution be conducted by the Public

Prosecutor. However, in view of Section 301(2) of the CrPC, the

learned Judge gave permission to the de facto Complainant to

furnish written arguments after the completion of the arguments

of the prosecution.

3.4  This order was challenged before the Hon’ble High Court of

Calcutta   in   C.R.R.   No.   2357   of   2018.   Vide   the   impugned

3

judgment dated 29.07.2019, the High Court affirmed the order of

the Sessions Judge, discussing the crucial role played by the

Public Prosecutor in a Sessions trial. Alluding to Section 225 of

the CrPC, it was held that the mandate therein that a Sessions

trial  shall  be conducted by a Public Prosecutor is unequivocal

and cannot be diluted by the proviso to Section 24(8), which

allows the victim to engage a counsel to assist the prosecution.

Drawing   a   distinction   between  assisting  the   prosecution   and

conducting  it,   the   High   Court   took   note   of   instances   where

allowing a free hand to the victim’s counsel may hamper the

prosecution’s case and impact the fairness of the trial. In view of

this, it was held that the request of the victim’s counsel to cross­

examine the defence witnesses after the Public Prosecutor could

not   be   allowed.   Accordingly,   C.R.R.   No.   2357   of   2018   was

dismissed. Hence, this appeal. 

4.Learned Senior Counsel for the Appellant drew our attention

to the relevant provisions in the CrPC, i.e. Sections 301 and 302,

the proviso to Section 24(8) and Section 2(w)(a). He argued that

these provisions should be read together, and Section 301 should

not be read as a bar to Section 24(8) so as to limit the role of the

victim’s counsel to mere filing of written arguments. Alluding to

4

the Report of the Malimath Committee on Reforms of Criminal

Justice System, 2003 and that of the Madhav Menon Committee

on Victim Orientation to Criminal Justice, 2007, he emphasized

how victims had been neglected in the criminal justice system.

He argued that the 2009 amendment introducing the proviso to

Section 24(8) to the CrPC was made in this context, so as to

account for instances where the Public Prosecutor may shirk his

responsibility or make an omission by oversight. Relying on the

decisions   of   several   High   Courts   in  Sathyavani   Ponrani  v.

Samuel Raj & Ors. 2010 (2) MWN (Cr.) 273, Shankar v. State

of Karnataka & Ors. (2013) 2 AIR Kant R 265, Lokesh Singh

v.  State of Uttar Pradesh  (2013) 83 ACC 379,  Uma Saha  v.

State of Tripura  2014 SCC OnLine Tri 859,  Suneel Kumar

Singh v. State of Uttar Pradesh 2019 SCC OnLine All 957, and

Khumukcham Nikita Devi  v. State of Manipur (2017) 176 AIC

839, he argued that the role of the victim’s counsel should extend

to putting questions to victims, raising objections to irrelevant

questions   put   by   the   Public   Prosecutor,   and   making   oral

arguments in addition to those made by the Public Prosecutor. 

5

5.Per contra, learned Senior Counsel for Respondent No. 1,

the State of West Bengal, emphasized that a crucial role has been

envisaged for a Public Prosecutor under the scheme of the CrPC.

He submitted that the Public Prosecutor is an officer of the Court

and a minister of justice, as evident from the mandate placed

upon him under Section 225 of the CrPC to conduct a Sessions

trial. He argued that the role of such a person cannot be diluted

by   allowing   the   victim’s   counsel,   who   may   be   relatively

inexperienced at times, to conduct the prosecution with a free

hand. Further, he argued that the use of the words “under this

sub­section”   in   the   proviso   to   Section   24(8)   implies   that   the

engagement of a victim’s counsel is only with respect to a Special

Public Prosecutor, which is the subject matter of Section 24(8),

and not beyond. As regards the Committee Reports mentioned

supra leading to the 2009 amendment, he submitted that the

replacement of the initially proposed phrase “cooperate with the

prosecution”   in   the   proviso   to   Section   24(8)   with   “assist   the

prosecution” indicates a deliberate intention to have a limited role

for the victim’s counsel. At the same time, acknowledging the

reasons for ensuring greater participation of the victim in the

prosecution,   he   submitted   that   the  extent  of   the   counsel’s

6

assistance should be limited and subject to the permission of the

Public Prosecutor. In this regard, he relied on the decision of the

Tripura High Court in  Uma Saha  v.  State of Tripura,  2014

SCC OnLine Tri 859 and submitted that in instances where an

issue of importance is raised by the victim’s counsel, such as the

Public Prosecutor failing to examine or cross­examine a witness

properly, the victim’s counsel can suggest some questions to the

Court, which may then pose them to the witness, if deemed

necessary. 

6.Heard learned Senior Counsel representing both the parties.

7.In light of the arguments advanced, the main question to be

considered   is   the   extent   to   which   a   victim’s   counsel   can

participate in the prosecution of a case. Since this is closely tied

with the role that is envisaged for the Public Prosecutor, we will

first deal with the same.

8.In   our   criminal   justice   system,   the   Public   Prosecutor

occupies a position of great importance. Given that crimes are

treated as a wrong against the society as a whole, his role in the

administration   of   justice   is   crucial,   as   he   is   not   just   a

representative of the aggrieved person, but that of the State at

large. Though he is appointed by the Government, he is not a

7

servant of the Government or the investigating agency. He is an

officer of the Court and his primary duty is to assist the Court in

arriving at the truth by putting forth all the relevant material on

behalf of the prosecution. While discharging these duties, he

must   act   in   a   manner   that   is   fair   to   the   Court,   to   the

investigating agencies, as well to the accused. This means that in

instances where he finds material indicating that the accused

legitimately   deserves   a   benefit   during   the   trial,   he   must   not

conceal it. The space carved out for the Public Prosecutor is

clearly that of an independent officer who secures the cause of

justice and fair play in a criminal trial. 

9.In light of this exposition, we find it useful to advert to

certain provisions of the CrPC that highlight the role of a Public

Prosecutor and the prerequisites for a person holding that office,

most significant amongst which is Section 24:

“24. Public Prosecutors– (1) For every High Court, the

Central Government or the State Government shall,

after   consultation   with   the   High   Court,   appoint   a

Public Prosecutor and may also appoint one or more

Additional Public Prosecutors, for conducting in such

Court, any prosecution, appeal or other proceeding on

behalf   of   the   Central   Government   or   State

Government, as the case may be…

(7) A person shall be eligible to be appointed as a

Public Prosecutor or an Additional Public Prosecutor…

8

only if he has been in practice as an advocate for not

less than seven years. 

(8) The Central Government or the State Government

may appoint, for the purpose of any case or class of

cases,   a   person   who   has   been   in   practice   as   an

advocate for not less than ten years as a Special Public

Prosecutor. 

Provided   that   the   Court   may   permit   the   victim   to

engage   an   advocate   of   his   choice   to   assist   the

prosecution under this sub­section.” 

(emphasis supplied)

Other important provisions are as follows:

“225.   Trial   to   be   conducted   by   Public

Prosecutor– In every trial before a Court of Session,

the   prosecution   shall   be   conducted   by   a   Public

Prosecutor. 

  x x x  

301.   Appearance   by   Public   Prosecutors–   (1)   The

Public  Prosecutor  or  Assistant   Public  Prosecutor  in

charge of a case may appear and plead without any

written authority before any Court in which that case

is under inquiry, trial or appeal. 

(2) If in any such case any private person instructs a

pleader to prosecute any person in any Court, the

Public  Prosecutor  or  Assistant   Public  Prosecutor  in

charge of the case shall conduct the prosecution, and

the pleader so instructed shall act therein under the

directions of the Public Prosecutor or Assistant Public

Prosecutor, and may, with the permission of the Court,

submit written arguments after the evidence is closed

in the case. 

302.   Permission   to   conduct   prosecution– (1)   Any

Magistrate inquiring into or trying a case may permit

the prosecution to be conducted by any person other

9

than police officer below the rank of Inspector; but no

person,   other   than   the   Advocate­General   or

Government   Advocate   or   a   Public   Prosecutor   or

Assistant Public Prosecutor, shall be entitled to do so

without such permission…

(2) Any person conducting the prosecution may do so

personally or by a pleader.” 

10.  From a reading of these provisions, it is clear that a Public

Prosecutor is entrusted with the responsibility of conducting the

prosecution of a case. That this is a crucial role is evident from

conditions such as in Section 24(7), which stipulates a minimum

legal experience of seven years for a person to be eligible to be a

Public Prosecutor.   It is further clear from a joint reading of

Section   301   and   the   proviso   to   Section   24(8)   that   the   two

provisions are mutually complementary. There is no bar on the

victim   engaging   a   private   counsel   to   assist   the   prosecution,

subject to the permission of the Court. 

11.  Contrary to the argument made by learned Senior Counsel

for Respondent No. 1, we do not find that the use of the words

“under this sub­section” in the proviso to Section 24(8) implies

that a victim’s counsel can only be engaged to assist a Special

Public   Prosecutor.   Such   an   interpretation   would   go   against

Section 301(2), which makes the pleader instructed by a private

10

person subject to the directions of the Public Prosecutor or the

Assistant   Public   Prosecutor.   In   our   considered   opinion,   a

harmonious reading should be given to these provisions to give

them full effect. Furthermore, credence should be given to the

overall emphasis on victimology underlying the 2009 Amendment

Bill, as reflected in its Statement of Objects and Reasons:

  “Statement of Objects and Reasons .–  The need to

amend the Code of Criminal Procedure, 1973 to ensure

fair and speedy justice and to tone up the criminal

justice system has been felt for quite sometime. The

Law   Commission   has   undertaken   a   comprehensive

review of the Code of Criminal Procedure in its 154

th

Report and its recommendations have been found very

appropriate, particularly those relating to provisions

concerning… victimology… 

2. … At present victims are the worst sufferers in a

crime and they don’t have much role in the Court

proceedings. They need to be given certain rights and

compensation  so  that   there   is   no   distortion   of   the

criminal justice system.”

In view of this context and the provisions of the CrPC, there

appears to be no justifiable basis for applying the provision only

with respect to Special Public Prosecutors. Thus, we find that the

assistance given by the victim’s counsel is meant to be given to

the prosecution in general.

11

12.In light of this, we now proceed to consider the  extent  to

which such assistance can be accorded. As mentioned supra,

learned Senior Counsel for the Appellant has argued that there

may be instances where the Public Prosecutor may fail to perform

his functions properly, whether deliberately or due to oversight,

which may obstruct justice instead of furthering it. To meet the

ends of justice in such cases, he submitted that the role of the

victim’s   counsel   should   not   be   limited   to   filing   of   written

arguments   as   provided   with   respect   to   pleaders   engaged   by

private parties under Section 301(2). Instead, it should extend to

making oral arguments and examining witnesses as well. On a

perusal of the arguments advanced and the decisions relied on by

both the parties, we find that such a broad mandate for the

victim’s counsel cannot be given effect, as it is not rooted in the

text of the Cr.PC.

12.1       The use of the term “assist” in the proviso to Section

24(8) is crucial, and implies that the victim’s counsel is only

intended to have a secondary role qua the Public Prosecutor. This

is supported by the fact that the original Amendment Bill to the

CrPC   had   used   the   words   “co­ordinate   with   the   prosecution”.

However, a change was later proposed and in the finally adopted

12

version, the words “co­ordinate with” were substituted by “assist”.

This   change   is   reflective   of   an   intention   to   only   assign   a

supportive role to the victim’s counsel, which would also be in

consonance   with   the   limited   role   envisaged   for   pleaders

instructed   by   private   persons   under   Section   301(2).   In   our

considered opinion, a mandate that allows the victim’s counsel to

make oral arguments and cross­examine witnesses goes beyond a

mere   assistive   role,   and   constitutes   a   parallel   prosecution

proceeding by itself. Given the primacy accorded to the Public

Prosecutor in conducting a trial, as evident from Section 225 and

Section 301(2), permitting such a free hand would go against the

scheme envisaged under the CrPC.

12.2     In some instances, such a wide array of functions may

also have adverse consequences on the fairness of a trial. For

instance, there may be a case where the Public Prosecutor may

make a strategic call to examine some witnesses and leave out

others. If the victim’s counsel insists upon examining any of the

left out witnesses, it is possible that the evidence so brought forth

may weaken the prosecution case. If given a free hand, in some

instances, the trial may even end up becoming a vindictive battle

between the victim’s counsel and the accused, which may further

13

impact the safeguards put in place for the accused in criminal

trials.   These lapses may be aggravated by a lack of advocacy

experience on the part of the victim’s counsel. In contrast, such

dangers would not arise in the case of a Public Prosecutor, who is

required to have considerable experience in the practice of law,

and   act   as   an   independent   officer   of   the   Court.   Thus,   it   is

important to appreciate why the role of a victim’s counsel is made

subject to the instructions of the Public Prosecutor, who occupies

a   prime   position   by   virtue   of   the   increased   responsibilities

shouldered by him with respect to the conduct of a criminal trial.

12.3    At the same time, the realities of criminal prosecutions,

as they are conducted today, cannot be ignored. There is no

denying that Public Prosecutors are often overworked. In certain

places, there may be a single Public Prosecutor conducting trials

in over 2­3 courts. Thus, the possibility of them missing out on

certain aspects of the case cannot be ignored or discounted. A

victim­centric approach that allows for greater participation of

the victim in the conduct of the trial can go a long way in

plugging such gaps. To this extent, we agree with the submission

made by the learned Senior Counsel for the Appellant that the

introduction of the proviso to Section 24(8) acts as a safety valve,

14

inasmuch as the victim’s counsel can make up for any oversights

or deficiencies in the prosecution case. Further, to ensure that

the right of appeal accorded to a victim under the proviso to

Section 372 of the Cr.P.C. is not rendered meaningless due to the

errors of the Public Prosecutor at the trial stage itself, we find

that some significant role should be given to the victim’s counsel

while assisting the prosecution. However, while doing so, the

balance   inherent   in   the   scheme   of   the   CrPC   should   not   be

tampered   with,   and   the   prime   role   accorded   to   the   Public

Prosecutor should not be diluted. 

12.4    In this regard, given that the modalities of each case are

different, we find that the extent of assistance and the manner of

giving it would depend on the facts and circumstances of each

case. Though we cannot detail and discuss all possible scenarios

that may arise during a criminal prosecution, we find that a

victim’s counsel should ordinarily not be given the right to make

oral   arguments   or   examine   and   cross­examine   witnesses.   As

stated in Section 301(2), the private party’s pleader is subject to

the   directions   of   the   Public   Prosecutor.   In   our   considered

opinion, the same principle should apply to the victim’s counsel

under the proviso to Section 24(8), as it adequately ensures that

15

the interests of the victim are represented. If the victim’s counsel

feels   that   a   certain   aspect   has   gone   unaddressed   in   the

examination of the witnesses or the arguments advanced by the

Public Prosecutor, he may route any questions or points through

the Public Prosecutor himself. This would not only preserve the

paramount position of the Public Prosecutor under the scheme of

the CrPC, but also ensure that there is no inconsistency between

the case advanced by the Public Prosecutor and the victim’s

counsel. 

12.5       However, even if there is a situation where the Public

Prosecutor fails to highlight some issue of importance despite it

having   been   suggested   by   the   victim’s   counsel,   the   victim’s

counsel may still not be given the unbridled mantle of making

oral arguments or examining witnesses. This is because in such

cases, he still has a recourse by channelling his questions or

arguments through the Judge first. For instance, if the victim’s

counsel finds that the Public Prosecutor has not examined a

witness properly and not incorporated his suggestions either, he

may bring certain questions to the notice of the Court. If the

Judge finds merit in them, he may take action accordingly by

invoking his powers under Section 311 of the CrPC or Section

16

165 of the Indian Evidence Act, 1872. In this regard, we agree

with the observations made by the Tripura High Court in Smt.

Uma Saha v. State of Tripura (supra) that the victim’s counsel

has   a   limited   right   of   assisting   the   prosecution,   which   may

extend to suggesting questions to the Court or the prosecution,

but not putting them by himself. 

13. In view of the foregoing discussion, we find that the High

Court was correct in dismissing the application made by the

Appellant seeking permission for her counsel to cross­examine

witnesses after the Public Prosecutor. However, in future, if the

Sessions Judge finds that the assistance of a private counsel is

necessary for the victim, he may permit it keeping in mind the

observations   made   supra.   The   instant   appeal   is   disposed   of

accordingly.

...........................................J.

(Mohan M. Shantanagoudar)

               ............................................J.

      (Deepak Gupta)

New Delhi;

November 20, 2019.

17