CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----1111----  

          IN  THE  HIGH  COURT  OF  PUNJAB  AND  HARYANAIN  THE  HIGH  COURT  OF  PUNJAB  AND  HARYANAIN  THE  HIGH  COURT  OF  PUNJAB  AND  HARYANAIN  THE  HIGH  COURT  OF  PUNJAB  AND  HARYANA

                                                        AT CHANDIGARHAT CHANDIGARHAT CHANDIGARHAT CHANDIGARH

                              CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)  

                              Reserved on:Reserved on:Reserved on:Reserved on:----    11.03.202511.03.202511.03.202511.03.2025  

                                                                 Pronounced on:Pronounced on:Pronounced on:Pronounced on:----    29.05.202529.05.202529.05.202529.05.2025  

STATE OF HARYANASTATE OF HARYANASTATE OF HARYANASTATE OF HARYANA  

                                             ….APPELLANT….APPELLANT….APPELLANT….APPELLANT  

                         vs. vs. vs. vs.   

RAMEHAR AND ANOTHER RAMEHAR AND ANOTHER RAMEHAR AND ANOTHER RAMEHAR AND ANOTHER        

                                                                                                    ...RESPONDENTS...RESPONDENTS...RESPONDENTS...RESPONDENTS  

CORAM:CORAM:CORAM:CORAM:     HON’BLE MR. JUSTICE DEEPAK SIBALHON’BLE MR. JUSTICE DEEPAK SIBALHON’BLE MR. JUSTICE DEEPAK SIBALHON’BLE MR. JUSTICE DEEPAK SIBAL  

          HONBLE MS. JUSTICE HARPREET KAUR JEEWANHONBLE MS. JUSTICE HARPREET KAUR JEEWANHONBLE MS. JUSTICE HARPREET KAUR JEEWANHONBLE MS. JUSTICE HARPREET KAUR JEEWAN  

    ****  

    (As on the reserved date) 

Present:-  Mr. Vikrant Pamboo, Sr. D.A.G, Haryana,  

    for the appellant-State. 

    ****  

HARPREET KAUR JEEWAN, J.HARPREET KAUR JEEWAN, J.HARPREET KAUR JEEWAN, J.HARPREET KAUR JEEWAN, J. 

1.    The State has filed an application under Section 378 (3) of the 

Code  of  Criminal  Procedure,  1973  for  grant  of  Leave  to  Appeal  to 

challenge  the  findings  of  acquittal  recorded  by  the  learned  Additional 

Sessions Judge, Jhajjar, whereby the respondents Ramehar and Sube Singh 

were acquitted of the charges framed against them in FIR No. 31, dated 

26.01.2020,  registered  under  Section  20(c)  of  the Narcotic  Drugs  and 

Psychotropic Substances Act, 1985 (for short 

‘the Act of 1985’) at Police 

Station City, District Jhajjar, vide its judgment dated 16.04.2024.

2.    As  per  the  prosecution  version,  on  26.01.2020, ASI  Naresh 

Kumar  (PW-9),  while  he  was  present  at  Sampla  Road  Flyover,  Jhajjar 

Road,  Byepass,  Jhajjar,  received  a  secret  information  that  a 

‘Canter’ 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----2222----  

bearing  registration  No.  HR-65-A-9707  is  parked  at the  Bus  Stand  of 

Village  Surkhpur  towards  Jhajjar  side.  Sube  Singh-Driver  and  Rambir-

Conductor are also present and they have loaded huge quantity of ‘

Ganja’ 

belonging to Surjeet @ Jeetu in the said 

‘Canter’ and if a raid is conducted, 

they can be apprehended with the consignment of 

‘Ganja’. On the basis of 

the said information ASI Naresh Kumar (PW-9) recorded a notice (Ex. P-1) 

and  sent  the  same  to  the  police  station upon  which GD  No.  007,  dated 

26.01.2020 (Ex. P-2) was registered in Police Station City, District Jhajjar.  

2.1    ASI  Naresh  Kumar  (PW-9)  along  with  the  other  police 

officials  reached  the  disclosed  place  and  found  the  said

‘Canter’  parked. 

The  raiding  party  apprehended  one  person  who  disclosed  his  name  as 

Surjeet @ Jeetu, son of Radheshyam @ Shyama Bhadu Bishnoi, resident of 

Village  Budhakhera  Police  Station  Uklana,  District Hisar,  whereas  the 

other two persons managed to escape. After serving notice under Section 

80 of the Act of 1985, DSP Shamsher Singh (PW-5) was called on the spot. 

On the search of the 

‘Canter’, 50 plastic bags were recovered containing 

‘

Ganja  Patti’ which  on  weighing  was  found  1000  kg.  The  recovered 

‘

Ganja’  was  converted  into  sealed  parcels  and  seal  of  Mark  ‘DK’  was 

affixed by ASI Naresh Kumar (PW-9). Sh. Shamsher Singh, DSP (PW-5) 

also affixed his seal Mark ‘BS’ on each parcel. The Investigating Officer, 

ASI Naresh Kumar (PW-9) handed over his seal to ESI Purshotam (PW-

13). Thereafter, 

‘Tehrir’ (Ex.P-9) was sent to the police station, upon which 

a formal FIR was registered by SI Krishan Kumar (PW-10), who conducted 

the remaining investigation. ASI Naresh Kumar (PW-9) handed over the 

case  file,  case  property  and  the  accused  Surjeet  @ Jeetu  to  SI  Krishan 

Kumar  (PW-10),  who  verified  the  facts  and  formally arrested  accused 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----3333----  

Surjeet @ Jeetu. Personal search memo of accused Surjeet @ Jeetu was 

prepared. Statements of witnesses were recorded and SI Krishan Kumar 

(PW-10)  produced  the  case  property,  accused  Surjeet  @  Jeetu  and  the 

witnesses before the DSP Raj Kumar (PW-4), who further verified the facts 

from the witnesses and put his seal ‘SR’ on the sealed parcels of the case 

property and also prepared verification report (Ex. P-4).  

2.2    On  27.01.2020,  the  investigating  officer,  SI  Krishan  Kumar 

(PW-10)  produced  the  accused  Surjeet  @  Jeetu,  as  well  as  the  case 

property  along  with  the  inventory  before  the  learned  Chief  Judicial 

Magistrate,  Jhajjar,  who verified the case  property  and passed  the  order 

(Ex. P-16) after getting the photographs of the case property. Two samples 

of the case property, measuring 200 grams each were also drawn by the 

CJM and these were taken into possession, vide recovery memo (Ex. P-19). 

Thereafter, the case property was deposited in the ‘

Malkhana’ of Police 

Station City, District Jhajjar. 

2.3    On 28.01.2020 accused Surjeet @ Jeetu suffered a disclosure 

statement  and  disclosed  the  involvement  of  remaining  accused,  i.e.  the 

respondents Ramehar and Sube Singh.  

2.4    On  29.04.2020  accused  Sube  Singh  was  arrested and  on 

30.09.2021  accused  Ramehar  was  arrested.  Statement of  witnesses  were 

recorded. After completion of the investigation, final report ‘

challan’ under 

the provisions of Section 173 Cr.P.C. was presented and accused Surjeet @ 

Jeetu, Ramehar and Sube Singh were put to trial.  

2.5    C

opies  of  the  documents  under  Section  207  Cr.P.C  were 

supplied to the accused and charge under Section 20 of the Act of 1985 was 

framed against them, to which they pleaded not guilty and claimed trial.

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----4444----  

3.    In order to prove the case, prosecution examined ASI Sunil 

Kumar PW-1, Constable Ajit Kumar PW-2, Inspector Bijender PW-3, DSP 

Raj Kumar (PW-4), DSP Shamsher (PW-5), ASI Sandeep (PW-6), Rajpal 

(PW-7),  EHC  Rohtash  (PW-8),  ASI  Naresh  Kumar  (PW-9),  SI  Krishan 

Kumar  (PW-10),  ASI  Gauram  (PW-11),  HC  Virender  (PW-12),  ESI 

Purshotam  (PW-13),  ASI  Paramjeet  (PW-14),  Jasbir  (PW-15),  Vijay     

(PW-16),  SI  Mahender  (PW-17),  Ashish  (PW-18),  ASI  Amit  Kumar      

(PW-19),  Satyawan  (PW-20),  Sh.  Jitender  (PW-21),  SI  Rajbir  Singh     

(PW-22) and Aman Rishi (PW-23). The accused alleged false implication 

in their statements  recorded  under  Section 313 of  the  Cr.P.C.  However, 

they did not lead any evidence in defence of the same.   

4.    After  appreciating  the  evidence  on  record,  the trial  Court 

convicted accused Surjeet @ Jeetu under Section 20 of the Act of 1985 

vide its judgment, dated 16.04.2024 and sentenced him to undergo rigorous 

imprisonment  for  a  period  of  20  years  and  also  to  pay  a  fine  of 

Rs.2,00,000/- and in case of default of payment of fine, to further undergo 

simple imprisonment for a period of 03 years, vide its order of sentence, 

dated  19.04.2024.  However,  giving  the  benefit  of  doubt,  the  trial  Court 

acquitted  the  respondents  Sube  Singh  and  Ramehar  by  recording  the 

following reasons:- 

i. The identification features of two persons who escaped from the spot 

are neither mentioned or described by the Investigation Officer ASI 

Naresh Kumar (PW-9) nor by any other witnesses;  

ii. Merely  mentioning  the  names  of  Ramehar  and  Sube  Singh  in  the 

‘Tehrir’ (Ex. P-9) has no weightage as it was only on the basis of a 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----5555----  

secret information and there is no evidence on record that accused 

Ramehar and Sube Singh were in any manner earlier known to the 

secret informer;  

iii. No Test Identification Parade was conducted to prove the identity of 

accused-respondents  Ramehar  and  Sube  Singh  and  deposition  of 

Investigating Officer ASI Naresh Kumar (PW-9) and the recovery 

witness ESI Purshotam (PW-13), as such cannot be made a ground 

to convict them. The trial Court has also placed reliance upon the 

decision of the Hon’ble Apex Court in Sasi and othersSasi and othersSasi and othersSasi and others vs. State of State of State of State of 

KeralaKeralaKeralaKerala 2000 (10) SCC 360; and  

iv. The  disclosure  statement  of  accused  Surjeet  @  Jeetu  (Ex.P-24) 

cannot  be  used  against  respondents-accused  Ramehar and  Sube 

Singh, since no material recovery was effected on the basis of the 

said  disclosure  statement.  Reliance  was  also  placed  upon  the 

decision of the Hon’ble Apex Court in Surinder Kumar KhannaSurinder Kumar KhannaSurinder Kumar KhannaSurinder Kumar Khanna vs. 

Intelligence  Officer  Directorate  of  Revenue  IntelligenceIntelligence  Officer  Directorate  of  Revenue  IntelligenceIntelligence  Officer  Directorate  of  Revenue  IntelligenceIntelligence  Officer  Directorate  of  Revenue  Intelligence  2018  (3) 

RCR (Criminal) 954.   

5.    Learned  counsel  for  the  appellant-State  submits  that  the 

findings  of  the  trial  Court  recording  acquittal  of the  respondents  is 

erroneous and not based on evidence on record The trial Court has ignored 

the  evidence  that  it  was  specifically  mentioned  in the  notice  sent  under 

Section 42 of the NDPS Act (P-1) that Sube Singh was the driver of the 

‘Canter’  and  even  the  registration number  of  the ‘Canter’  is mentioned.  

The trial Court has not even appreciated the testimony of PW-9 ASI Naresh 

Kumar and PW-13, ESI Purshotam who have categorically deposed that on 

reaching  the  spot,  three  persons  were  found  standing  but  on  seeing  the 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----6666----  

police  party,  respondent-accused-Sube  Singh  son  of Om  Parkash  and 

another accused-Ramehar (who is yet to be arrested) ran away from the 

spot towards mustard crop fields.  It is further contended that even in the 

secret information, name of Sube Singh, respondent was disclosed which 

was even mentioned in the 

Tehrir (Ex.P-9).  Huge quantity of contraband 

was  recovered.    The  trial  Court has  ignored the substantial evidence on 

record. 

6.    We have considered the aforesaid contentions and perused the 

paper-book as well as the record of the trial Court.   

7.    The  facts  and  circumstances  of  each  case  have  to  be 

appreciated  on  the  basis  of  evidence  available  on  record.    The  Hon’ble 

Apex Court has laid down the law on the scope of enquiry by an Appellate 

Court  while  dealing  with  an  appeal  against  acquittal  under  Section  378 

Cr.P.C., 1973.  The Hon’ble Apex Court in Mohan @ Srinivas @ Seena @ Mohan @ Srinivas @ Seena @ Mohan @ Srinivas @ Seena @ Mohan @ Srinivas @ Seena @ 

Tailor Seena v. State of KarnatakaTailor Seena v. State of KarnatakaTailor Seena v. State of KarnatakaTailor Seena v. State of Karnataka, (SC) 2022(1) R.C.R.(Criminal) 493, 

dealt with such scope and observed that the findings of fact recorded by a 

Court can be held to be perverse if the findings have been arrived at by 

ignoring  or  excluding  relevant  material  or  by  taking  into  consideration 

irrelevant/inadmissible  material.    The  findings  may  also  be  said  to  be 

perverse  if  it  is  “against  the  weight  of  evidence”,  if  the  finding  so 

outrageously defies logic has to suffer from vice of irrationality.  While 

dealing with the observations laid down in various judgments on the scope 

of  the  Appellate  Court  to  deal  with  an  appeal  against  acquittal,  the 

observations of the Apex Court are as under:- 

“

23.This court, time and again has laid down the law on the scope of 

inquiry  by  an  Appellate  court  while  dealing  with  an  appeal  against 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----7777----  

acquittal  under  Section  378  CrPC.  We  do  not  wish  to  multiply  the 

aforesaid principle except placing reliance on a recent decision of this 

court in Anwar Ali and Anr. v. State of Himachal Pradesh, (2020) 10 

SCC 166:  

14.2. When can the findings of fact recorded by a court be held to be 

perverse  has  been  dealt  with  and  considered  in  paragraph  20  of  the 

aforesaid decision, which reads as under:  

“20. The findings of fact recorded by a court can be held to be 

perverse  if  the  findings  have  been  arrived  at  by  ignoring  or 

excluding  relevant  material  or  by  taking  into  consideration 

irrelevant/inadmissible material. The finding may also be said to 

be perverse if it is “against the weight of evidence”, or if the 

finding so outrageously defies logic as to suffer from the vice of 

irrationality.  (Vide  Rajinder  Kumar  Kindra  v.  Delhi  Admn. 

[Rajinder Kumar Kindra v. Delhi Admn., (1984) 4 SCC 635 : 

1985  SCC  (L&S)  131]  ,  Excise  &  Taxation  Officer-cum-

Assessing Authority v. Gopi Nath & Sons [Excise & Taxation 

Officer-cum-Assessing  Authority  v.  Gopi  Nath  &  Sons,  1992 

Supp (2) SCC 312] , Triveni Rubber & Plastics v. CCE [Triveni 

Rubber & Plastics v. CCE, 1994 10 Supp (3) SCC 665] , Gaya 

Din v. Hanuman Prasad [Gaya Din v. Hanuman Prasad, (2001) 1 

SCC  501]  ,  Aruvelu  [Arulvelu  v.  State,  (2009)  10  SCC  206  : 

(2010) 1 SCC (Cri) 288] and Gamini Bala Koteswara Rao v. State 

of A.P. [Gamini Bala Koteswara Rao v. State of A.P., (2009) 10 

SCC 636 : (2010) 1 SCC (Cri) 372] )” It is further observed, after 

following the decision of this Court in Kuldeep Singh v. Commr. 

of Police [Kuldeep Singh v. Commr. of Police, (1999) 2 SCC 10: 

1999 SCC (L&S) 429], that if a decision is arrived at on the basis 

of  no  evidence  or  thoroughly  unreliable  evidence  and  no 

reasonable person would act upon it, the order would be perverse. 

But if there is some evidence on record which is acceptable and 

which could be relied upon, the conclusions would not be treated 

as perverse and the findings would not be interfered with.  

14.3. In the recent decision of Vijay Mohan Singh [Vijay Mohan Singh 

v. State of Karnataka, (2019) 5 SCC 436: (2019) 2 SCC (Cri) 586], this 

Court again had an occasion to consider the scope of Section 378 CrPC 

and  the  interference  by  the  High  Court  [State  of  Karnataka  v.  Vijay 

Mohan  Singh,  2013  SCC  OnLine  Kar  10732]  in  an  appeal  against 

acquittal. This Court considered a catena of decisions of this Court right 

from 1952 onwards. In para 31, it is observed and held as under:  

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----8888----  

“31.  An  identical  question  came  to  be  considered  before  this 

Court in Umedbhai Jadavbhai [Umedbhai Jadavbhai v. State of 

Gujarat, (1978) 1 SCC 228: 1978 SCC (Cri) 108]. In the case 

before  this  Court,  the  High  Court  interfered  with  the  order  of 

acquittal passed by the learned trial court on reappreciation of the 

entire  evidence  on  record.  However,  the  High  Court,  while 

reversing the acquittal, did not consider the reasons given by the 

learned trial court while acquitting the accused. Confirming the 

judgment of the High Court, this Court observed and held in para 

10 as under:  

‘10. Once the appeal was rightly entertained against the 

order  of  acquittal,  the  High  Court  was  entitled  to 

reappreciate the entire evidence independently and come 

to  its  own  conclusion.  11  Ordinarily,  the  High  Court 

would give due importance to the opinion of the Sessions 

Judge if the same were arrived at after proper appreciation 

of the evidence. This rule will not be applicable in the 

present  case  where  the  Sessions  Judge  has  made  an 

absolutely  wrong  assumption  of  a  very  material  and 

clinching aspect in the peculiar circumstances of the case.’  

31.1. In Sambasivan [Sambasivan v. State of  Kerala,  (1998) 5 

SCC 412: 1998 SCC (Cri) 1320], the High Court reversed the 

order of acquittal passed by the learned trial court and held the 

accused guilty on reappreciation of the entire evidence on record, 

however,  the  High  Court  did  not  record  its  conclusion  on  the 

question whether the approach of the trial court in dealing with 

the evidence was patently illegal or the conclusions arrived at by 

it  were  wholly  untenable.  Confirming  the  order  passed  by  the 

High Court convicting the accused on reversal of the acquittal 

passed  by  the  learned  trial  court,  after  being  satisfied  that  the 

order of acquittal passed by the learned trial court was perverse 

and suffered from infirmities, this Court declined to interfere with 

the  order  of  conviction  passed  by  the  High  Court.  While 

confirming the order of conviction passed by the High Court, this 

Court observed in para 8 as under:  

‘8.  We  have  perused  the  judgment  under  appeal  to 

ascertain  whether  the  High  Court  has  conformed  to  the 

aforementioned principles. We find that the High Court 

has not strictly proceeded in the manner laid down by this 

Court in Doshi case [Ramesh Babulal Doshi v. State of 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----9999----  

Gujarat, (1996) 9 SCC 225 : 1996 SCC (Cri) 972] viz. first 

recording  its  conclusion  on  the  question  whether  the 

approach of the trial court in dealing with the evidence 

was  patently  illegal  or  the  conclusions  arrived  at by  it 

were  wholly  untenable,  which  alone  will  justify 

interference in an order of acquittal though the High Court 

has rendered a well-considered judgment duly meeting all 

the contentions raised before it. But then will this non-

compliance per se justify setting aside the judgment under 

appeal? We think, not. In our view, in such a case, the 

approach of the court which 12 is considering the validity 

of the judgment of an appellate court which has reversed 

the order of acquittal passed by the trial court, should be to 

satisfy itself if the approach of the trial court in dealing 

with  the  evidence  was  patently  illegal  or  conclusions 

arrived  at  by  it  are  demonstrably  unsustainable  and 

whether the judgment of the appellate court is free from 

those infirmities; if so to hold that the trial court judgment 

warranted interference. In such a case, there is obviously 

no reason why the appellate court's judgment should be 

disturbed. But if on the other hand the court comes to the 

conclusion that the judgment of the trial court does not 

suffer from any infirmity, it cannot but be held that the 

interference by the appellate court in the order of acquittal 

was not justified; then in such a case the judgment of the 

appellate court has to be set aside as of the two reasonable 

views,  the  one  in  support  of  the  acquittal  alone  has  to 

stand.  Having  regard  to  the  above  discussion,  we  shall 

proceed to examine the judgment of the trial court in this 

case.’  

31.2. In K. Ramakrishnan Unnithan [K. Ramakrishnan Unnithan 

v. State of Kerala, (1999) 3 SCC 309 : 1999 SCC (Cri) 410] , 

after  observing  that  though  there  is  some  substance  in  the 

grievance  of  the  learned  counsel  appearing  on  behalf  of  the 

accused that the High Court has not adverted to all the reasons 

given by the trial Judge for according an order of acquittal, this 

Court refused to set aside the order of conviction passed by the 

High Court after having found that the approach of the Sessions 

Judge in recording the order of acquittal was not proper and the 

conclusion arrived at by the learned Sessions Judge on several 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----10101010----  

aspects was unsustainable. This Court further observed that as the 

Sessions  Judge  was  not  justified  in  discarding  the 

relevant/material evidence while acquitting the accused, the High 

Court, therefore, was fully entitled to reappreciate the evidence 

and  record  its  own  conclusion.  This  Court  scrutinised  the 

evidence of the eyewitnesses and opined that reasons adduced by 

the trial court for discarding the testimony of the eyewitnesses 

were  not  at  all  sound.  This  Court  also  observed  that  as  the 

evaluation of the evidence made by the trial court was manifestly 

erroneous and 13 therefore it was the duty of the High Court to 

interfere with an order of acquittal passed by the learned Sessions 

Judge.  

31.3. In Atley [Atley v. State of U.P., AIR 1955 SC 807: 1955 Cri 

LJ 1653], in para 5, this Court observed and held as under: ‘5. It 

has been argued by the learned counsel for the appellant that the 

judgment of the trial court being one of acquittal, the High Court 

should not have set it aside on mere appreciation of the evidence 

led on behalf of the prosecution unless it came to the conclusion 

that the judgment of the trial Judge was perverse. In our opinion, 

it is not correct to say that unless the appellate court in an appeal 

under Section 417 CrPC came to the conclusion that the judgment 

of acquittal under appeal was perverse it could not set aside that 

order. It has been laid down by this Court that it is open to the 

High Court on an appeal against an order of acquittal to review 

the entire evidence and to come to its own conclusion, of course, 

keeping in view the well-established rule that the presumption of 

innocence of the accused is not weakened but strengthened by the 

judgment  of  acquittal  passed  by  the  trial  court  which  had  the 

advantage  of  observing  the  demeanour  of  witnesses  whose 

evidence have been recorded in its presence. It is also well settled 

that the court of appeal has as wide powers of appreciation of 

evidence in an appeal against an order of acquittal as in the case 

of an appeal against an order of conviction, subject to the riders 

that the presumption of innocence with which the accused person 

starts in the trial court continues even up to the appellate stage 

and  that  the  appellate  court  should  attach  due  weight  to  the 

opinion of the trial court which recorded the order of acquittal. If 

the appellate court reviews the evidence, keeping those principles 

in mind, and comes to a contrary conclusion, the judgment cannot 

be said to have been vitiated. (See in this connection the very 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----11111111----  

cases cited at the Bar, namely, Surajpal Singh v. State [Surajpal 

Singh v. State, 1951 SCC 1207: AIR 14 1952 SC 52]; Wilayat 

Khan v. State of U.P. [Wilayat Khan v. State of U.P., 1951 SCC 

898: AIR 1953 SC 122]) In our opinion, there is no substance in 

the  contention  raised  on  behalf  of  the  appellant  that  the  High 

Court  was  not  justified  in  reviewing  the  entire  evidence  and 

coming to its own conclusions.’  

31.4. In K. Gopal Reddy [K. Gopal Reddy v. State of A.P., (1979) 

1 SCC 355: 1979 SCC (Cri) 305], this Court has observed that 

where the trial court allows itself to be beset with fanciful doubts, 

rejects creditworthy evidence for slender reasons and takes a view 

of the evidence which is but barely possible, it is the obvious duty 

of the High Court to interfere in the interest of justice, lest the 

administration of justice be brought to ridicule.” 

8.    Coming to the facts of the present case, we have observed that 

only Surjeet @ Jeetu was apprehended by the Police party at the spot while 

the  contraband  was  recovered  from  the 

‘Canter’.    Though,  the  name  of 

respondent-Sube Singh is recorded in the notice Ex.P1/GD recorded in the 

police station Ex.P2, however such recital in the said GDR was made only 

on the basis of the secret information.  Neither the respondent-Sube Singh 

nor Rammehar were apprehended at the spot nor subsequently after their 

arrest, any recovery was effected from them.   

9.    The  investigating  agency  has  tried  to  link  Sube  Singh, 

respondent on the basis of his name having been disclosed by the secret 

informer and as such reflected in 

Tehrir (Ex.P-9) and GDR (Ex.P-2).  Such 

recital recorded on the basis of secret information cannot be considered as 

substantial piece of evidence to hold a person guilty of a criminal charge.  

10.    The prosecution has further tried to link the respondent-Sube 

Singh on the basis of the testimony of PW-9, Naresh Kumar, the initial 

Investigating Officer and PW-13, ESI Parshottam, the recovery witness.  In 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----12121212----  

this regard, we have perused testimony of PW-9, ASI Naresh Kumar.  He 

has stated that when they reached the spot, they found the said 

‘Canter’ 

parked and three persons standing there were engaged in conversation with 

each other.  Two of them fled away, but one of them was apprehended who 

disclosed his name as Surjeet @ Jeetu. The said witness has categorically 

stated that the name of the other two persons, who ran away was disclosed 

by co-accused Surjeet @ Jeetu.  In view of such testimony of PW-9, the 

only inference can be drawn that he is only relying upon the testimony of 

the co-accused Surjeet @ Jeetu to implicate the respondent Sube Singh.  

The witness has nowhere disclosed the identification characters of the said 

two persons who allegedly ran away at the time of apprehension of accused 

Surjeet @ Jeetu.  Moreover, it is highly improbable that two accused would 

be able to run away on foot, whereas, the members of the  police party 

were six in number, i.e. ASI Naresh Kumar, PW-9, ESI Purshotam, HC 

Naveen, Ct. Vivek, Ct. Ajit and Ct. Varinder and they were also having a 

Government  vehicle  bearing  Registration  No.  HR14-N-6682  which  was 

being driven by Constable Navneet Kumar as per the testimony of PW-9.  

In view of such improbable facts narrated by PW-9, the complicity of Sube 

Singh cannot be proved merely on the basis of the alleged disclosure of his 

name by the co-accused. 

11.    The prosecution has also relied upon the disclosure statement 

of Sube Singh, Ex.P22, to show his involvement.  It is not disputed that no 

recovery  from  Sube  Singh  was  effected  on  the  basis of  the  alleged 

disclosure  statement.    The  facts  as  disclosed  in  Ex.P22  are  also  not 

corroborated  on  any  material  points  by  any  other  material  evidence  on 

record. 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----13131313----  

12.    Against the respondent Ramehar, the prosecution has alleged 

that  he  arranged  the  funds  for  procuring  the  contraband  which  was 

recovered from the spot in the said 

‘Canter’.  In this regard, the prosecution 

has relied upon the disclosure statement of the co-accused, Surjeet @ Jeetu 

(Ex.P-24) and the disclosure statement of respondent-Ramehar (Ex.P-34).  

It  is  not  disputed  that  on  the  basis  of  the  said  disclosure  statement,  no 

recovery was effected.   So far as the disclosure statement of respondent 

Ramehar is concerned, it is in the nature of a confessional statement having 

been  recorded  by  the  Investigating  Officer  (a  police  officer)  during  the 

investigation,  when  the  accused  was  in  custody.  Such  a  statement  is 

inadmissible in  evidence in view of the provisions of  Section  25 of the 

Indian Evidence Act, 1872 (for short, ‘the Act of 1872’), which reads as 

under:- 

“25.  Confession to police officer not to be proved. – No confession 

made to a police officer, shall be proved as against a person accused of 

any offence.” 

13.    Only a part of such a statement could have been admissible 

under Section 27 of the Act of 1872 if it leads to discovery of some new 

facts or recovery of further evidence, whereas, in the present case, no such 

discovery in pursuance to such confession took place. 

14.    So  far  as  the  disclosure  statement  of  a  co-accused  is 

concerned, the trial Court has disbelieved such an evidence on the ground 

that no test identification parade was conducted.  Relying upon the ratio of 

the decision of Hon’ble Apex Court in SasiSasiSasiSasi’s case’s case’s case’s case (supra), the trial Court 

disbelieved the prosecution evidence regarding the respondents.  As per the 

facts  of  the  said  case,  none  of  the  appellants  was caught  at  the  spot, 

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----14141414----  

although the witnesses examined in the Court stated that they all fled from 

the scene and disappeared into the thick forest, no test identification parade 

was conducted.  The Hon’ble Apex Court held that in such circumstances, 

it  is  most  unsafe  to  believe  the  evidence  of  identification  made  by  the 

witnesses who simply deposed that they were the persons whom they saw 

running fast and disappearing into dense forests.  The observations of the 

Apex Court read as under:- 

“9.  But the position regarding the remaining appellants is different.  

None of them was caught by the Forest Officers who went to the spot.  

All the witnesses examined for proving that fact have said in court that 

they all fled from the scene and disappeared into the thick forest.  Four 

years thereafter those witnesses said in court that those escaped persons 

were A-2 to A-5 in this case.  None of those witnesses had a case that A-

2 to A-5 were known to them earlier.  None of them had any case that 

any of those accused was shown to these witnesses subsequently.  No test 

identification parade was conducted either.  In such circumstances it is 

most unsafe to believe the evidence of identification made by PWs 1 to 3 

in  the  Court  simply  because  they  deposed  that  A-2  to  A-5  were  the 

persons whom they saw running fast and disappearing into the dense 

forest.” 

15.    In  view  of  the  above  discussion,  it  is  concluded  that  the 

findings arrived at by the trial Court are based on evidence available on 

record and after proper appreciation of facts and circumstances of the case.  

Merely  on  the  basis  of  disclosure  statement  of  the co-accused  and 

confessional  statements  of  the  accused  without  there  being  any 

corroboration  on  material  points,  the  accused  cannot  be  held  guilty.    In 

view of the scope of the present appeal, as per the principles laid down by 

Hon’ble the Apex Court in MohanMohanMohanMohan’s case’s case’s case’s case (supra), we are of the considered 

opinion that no  

CRMCRMCRMCRM----AAAA----1499149914991499----2024 (O&M)2024 (O&M)2024 (O&M)2024 (O&M)               ----15151515----  

grounds  are  made  out  for  interference  in  the  well-reasoned  judgment 

passed by the trial Court.   

16.    Consequently, the leave is declined to the State and present 

application stands dismissed. 

17.    Accordingly the present appeal also stands dismissed. 

                        (DEEPAK SIBAL)(DEEPAK SIBAL)(DEEPAK SIBAL)(DEEPAK SIBAL)           (HARPREET(HARPREET(HARPREET(HARPREET    KAUR JEEWAN)KAUR JEEWAN)KAUR JEEWAN)KAUR JEEWAN)    

          JUDGEJUDGEJUDGEJUDGE                    JUDGEJUDGEJUDGEJUDGE    

29.05.29.05.29.05.29.05.2025202520252025    

Nitin/atulsethi    

                    Whether Speaking     Yes/No

        Whether Reportable    Yes/No