REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1246  of 2019

(Arising out of SLP (Crl.) No.1383 of 2018)

Tarun Jit Tejpal .. Appellant

Versus

The State of Goa & Anr.     .. Respondents

WITH

MA No.2207 of 2018 in SLP (Crl.) No.3149­3150 of 2014

J U D G M E N T

M. R. Shah, J.

Leave granted.

2.Feeling aggrieved and dissatisfied with the impugned Judgment

and Order dated 20.12.2017 passed by High Court of Bombay at Goa

in Criminal Revision Application No. 60 of 2017 by which the High

1

Court has dismissed the said Revision Application preferred by the

appellant herein – original accused and has refused to discharge the

appellant­original   accused   for   offences   under   Sections   354,   354A,

354B, 341, 342, 376 (2) (f) and 376 (2) (k) of the IPC, appellant–

original accused has preferred the present appeal.

3.That the appellant herein – original accused is facing the trial for

the offences under Sections 354, 354A, 354B, 341, 342, 376 (2) (f) and

376 (2) (k) of the IPC. The criminal proceedings were initiated against

the appellant herein pursuant to the FIR lodged on 22.11.2013 by the

Police Inspector, CID, Crime Branch, Dona Paula for the aforesaid

offences alleged to have been committed on 21.11.2013. That the

Investigating Officer collected the relevant material/evidence and also

recorded   the   statement   of   the   relevant   witnesses   including   the

prosecutrix and thereafter filed the charge­sheet against the appellant

for   the   aforesaid   offences.   That   thereafter,   the   learned   Additional

Sessions Judge, Mapusa vide Order dated 07.09.2017 ordered charge

to be framed against the appellant for the offences under Sections

354, 354A, 354B, 341, 342, 376 (2) (f) and 376 (2) (k) of the IPC.

3.1Feeling   aggrieved   and   dissatisfied   with   the   Order   dated

07.09.2017 passed by the learned Additional Sessions Judge, Mapusa

ordering charge to be framed against the appellant herein – original

2

accused   for   the   aforesaid   offences,   the   appellant   herein­original

accused approached the High Court by way of Revision Application. 

3.2By   the   impugned   Judgment   and   Order,   the   High  Court   has

dismissed the said Revision Application and has refused to discharge

the accused for the offences for which he has been charged. Hence,

the appellant­original accused is before this Court by way of present

appeal.

4.Shri   Vikas   Singh,   learned   Senior   Advocate   has   appeared   on

behalf of the appellant herein – original accused and Shri Tushar

Mehta, learned Solicitor General of India has appeared on behalf of the

respondents.

5.Shri Vikas Singh, learned Senior Advocate appearing on behalf of

the appellant­original accused has vehemently submitted that, in the

facts and circumstances of the case, the High Court has materially

erred in not exercising the revisional jurisdiction and has materially

erred in not discharging the appellant – original accused from the

offences for which he has been charged.

5.1Shri Vikas Singh, learned Senior Advocate appearing on behalf of

the appellant­original accused has further submitted that the High

Court has materially erred in not properly appreciating the scope and

ambit of powers to be exercised under Section 227 and 228 of the

3

CrPC.

5.2It   is   further   submitted   by   Shri   Vikas   Singh,   learned   Senior

Advocate appearing on behalf of the appellant­original accused that

the material collected during the course of the investigation and the

evidence so far on record do not make out even a prima facie case

against the appellant for the offences for which he has been charged.

5.3Shri Vikas Singh, learned Senior Advocate appearing on behalf of

the appellant­original accused has further submitted that even from

the CCTV footage no case is made out against the appellant for the

offences for which he has been charged.

5.4Shri Vikas Singh, learned Senior Advocate appearing on behalf of

the   appellant­original   accused   has   taken   us   to   some   WhatsApp

messages by the prosecutrix and has commented upon the same and

has  submitted  that  the  prosecutrix  is not  reliable at  all and  the

prosecutrix shall not be believed. 

5.5It   is   further   submitted   by   Shri   Vikas   Singh,   learned   Senior

Advocate appearing on behalf of the appellant­original accused that in

the present case, the complainant and the Investigating Officer are the

same and therefore the entire criminal proceedings have been vitiated.

In support of his above submissions, Shri Vikas Singh, learned Senior

Advocate appearing on behalf of the appellant­original accused has

4

heavily relied upon the decisions of this Court in the case of Bhagwan

Singh    v.  The State of Rajasthan  (1976) 1 SCC 15 as well as the

subsequent decision of this Court in the case of Mohan Lal v. State of

Punjab (2018) 17 SCC 627. 

5.6It   is   further   submitted   by   Shri   Vikas   Singh,   learned   Senior

Advocate that as such the decision of this Court in the case of Mohan

Lal (Supra) is referred to a larger Bench by a two Judge Bench of this

Court vide Order dated 17.01.2019 in the case of  Mukesh Singh v.

State (Narcotic Branch of Delhi) SLP (Crl.) D. No.39528 of 2018 and,

therefore, if this Court is not inclined to consider/follow the decision

of this Court in the case of Mohan Lal (Supra), the present appeal may

be kept pending till the decision by a larger Bench in the case of

Mukesh Singh  (Supra). It is submitted that, however, in the case of

Mohan Lal (Supra), this Court has specifically observed and held that

if the complainant and the Investigating Officer are the same, the trial

is vitiated. Therefore, by heavily relying upon the decision of this Court

in the case of Mohan Lal (Supra) and the decision of this Court in the

case of  Bhagwan Singh  (Supra) it is prayed to quash the criminal

proceedings against the appellant and discharge the appellant from

the offences for which he has been charged.

5.7Learned counsel appearing on behalf of the appellant­ original

5

accused has also made submissions on merits. However, in view of the

limited scope of jurisdiction to be exercised at the stage of Sections

227/228 of the CrPC which shall be dealt with hereinbelow, we do not

propose to go in detail and consider the submissions on merits at this

stage as even otherwise any observation by this Court at this stage in

the present proceedings may ultimately affect either of the parties in

the trial.

5.8Making the above submissions and relying upon above decisions,

it is prayed to allow the present appeal and quash and set aside the

impugned Judgment and Order passed by the High Court as well as

the   Order   passed   by   the   learned   Trial   Court   and   discharge   the

appellant from the offences under Sections 354, 354A, 354B, 341,

342, 376 (2) (f) and 376 (2) (k) of the IPC.

6.The present appeal is vehemently opposed by Shri Tushar Mehta,

learned   Solicitor   General   of   India   appearing   on   behalf   of   the

respondents.

6.1Shri Tushar Mehta, learned Solicitor General of India appearing

on behalf of the respondents has vehemently submitted that in the

present case, after thorough investigation and thereafter having found

the prima facie case against the accused, the Investigating Officer has

filed the  charge­sheet  against the  accused for the  offences under

6

Sections 354, 354A, 354B, 341, 342, 376 (2) (f) and 376 (2) (k) of the

IPC.   It   is   submitted   that   thereafter,   after   considering   the

material/evidence on record, the learned Trial Court has framed the

charge   against   the   accused.   It   is   submitted   that   thereafter,

considering the limited scope of jurisdiction to be exercised at the

stage of framing the charge under Section 227/228 of the CrPC, the

High Court has rightly refused to discharge the appellant­original

accused and has rightly refused to set aside the Order passed by the

learned   Trial   Court   ordering   charge   to   be   framed   against   the

appellant­original accused.

6.2Shri Tushar Mehta, learned Solicitor General of India appearing

on behalf of the respondents has heavily relied upon the following

decisions of this Court in support of his submission that at the stage

of Section 227 and/or Section 228 of the CrPC ­ at the stage of

framing of the charge, 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 vehemently submitted by Shri Tushar Mehta, learned

Solicitor General that it is not obligatory for the Judge, at the stage of

framing   of   the   charge,   to  consider   in  any   detail   and   weigh  in   a

sensitive balance whether the facts, if proved, would be incompatible

7

with the innocence of the accused or not. It is vehemently submitted

by Shri Tushar Mehta, learned Solicitor General that at the stage of

framing of the charge the Court is only required to consider whether

there is ground for presuming that the accused has committed the

offence and nothing more than that. It is submitted that even it is held

by this Court that if, at the initial stage, there is a strong suspicion

which leads the Court 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. 

6.3It is further submitted by Shri Tushar Mehta, learned Solicitor

General that in the present case, there is ample material/evidence on

record against the accused and sufficient grounds are available for

proceeding against the accused. 

6.4It is further submitted by Shri Tushar Mehta, learned Solicitor

General that whatever submissions are made by the learned counsel

appearing on behalf of the appellant­original accused are on merits of

the case and/or they can be said to be of defence which may be

available to the accused and they are not required to be considered at

the stage of framing of the charge. And thereafter, it is prayed to

dismiss the present appeal. In support of his above submissions and

8

prayer to dismiss the present appeal, Shri Tushar Mehta, learned

Solicitor General has heavily relied upon the following decisions of this

Court :

(i) Union of India v. Prafulla Kumar Samal, (1979) 3 SCC 4 (Para 10),

(ii) State of Bihar v. Ramesh Singh, (1977) 4 SCC 39 (Para 4),

(iii) Stree Atyachar Virodhi Parishad v. Dilip Nathumal Chordia, (1989) 1

SCC 715,

(iv) Amit Kapoor v. Ramesh Chander, (2012) 9 SCC 460,

(v) Ajay Singh v. State of Chhattisgarh, (2017) 3 SCC 330,

(vi)  Niranjan Singh Karam Singh Punjabi  v.  Jitendra Bhimraj Bijjaya,

(1990) 4 SCC 76,

(vii) State of T.N. v. N. Suresh Rajan, (2014) 11 SCC 709 (Para 29 to

31.3),

(viii) State v. S. Selvi, (2018) 13 SCC 455,

(ix) Mauvin Godinho v. State of Goa, (2018) 3 SCC 358.

6.5Now,   so  far   as   the   submissions   made   by   Shri   Vikas   Singh,

learned Senior Advocate appearing on behalf of the appellant­original

accused that as in the present case the Investigating Officer and the

complainant are the same and therefore the criminal proceedings are

required to be quashed and the reliance placed upon the decisions of

this Court in the case of Bhagwan Singh (Supra) and in the case of

9

Mohan Lal (Supra) are concerned, it is vehemently submitted by Shri

Tushar Mehta, learned Solicitor General that in the case of Mohan Lal

(Supra) this Court was considering its earlier decision in the case of

Bhagwan Singh (Supra), however, subsequently, another three Judge

Bench of this Court in the case of Varinder Kumar v. State of Himachal

Pradesh  Criminal   Appeal   No.2450­51   of   2010   dated   11.02.2019,

(2019) SCC OnLine SC 170 has specifically observed and held that the

decision of this Court in the case of  Mohan Lal  (Supra) shall be

applicable prospectively and that all pending criminal prosecutions,

trials and appeals prior to the law laid down in  Mohan Lal  (Supra)

shall continue to be governed by the individual facts of the case. It is

submitted therefore that in view of the law laid down by this Court in

the   case  of  Varinder  Kumar  (Supra),  as  in  the   present   case,  the

criminal prosecution has been initiated prior to the decision of this

Court in the case of Mohan Lal (Supra),  the criminal proceedings are

not required to be quashed and set aside and the appellant­original

accused against whom strong grounds are made out for prosecution,

is not required to be discharged.

6.6Making   the   above   submissions   and   relying   upon   the   above

decisions, it is prayed to dismiss the present appeal.

7.In rejoinder and on the reliance based upon the subsequent

10

decision of this Court in the case of  Varinder Kumar  (Supra) relied

upon by Shri Tushar Mehta, learned Solicitor General, Shri Vikas

Singh, learned Senior Advocate has vehemently submitted that in the

case of  Varinder Kumar  (Supra) it was not open for the subsequent

Bench to observe and hold that the decision in the case of Mohan Lal

(Supra) would be applicable prospectively. It is vehemently submitted

by Shri Vikas Singh, learned Senior Counsel that only in the case of

Mohan Lal (Supra), the Court could have observed and held that the

said decision shall be made applicable prospectively. It is submitted

that in the case of Mohan Lal (Supra) the Bench did not observe that

the said decision shall be applicable prospectively. It is submitted that

therefore it was not open for the subsequent Bench to observe and

hold that the decision in the case of  Mohan Lal  (Supra) would be

applicable prospectively. It is submitted that therefore the decision of

this Court in the case of Mohan Lal (Supra) shall be applicable with

full force to the facts of the case on hand and as the complainant and

the Investigating Officer are the same, the entire criminal proceedings

have been vitiated and therefore it is prayed to allow the present

appeal and discharge the appellant from the offences for which he has

been charged. 

8.We have heard the learned Counsel for the respective parties at

11

length. We have also gone through and considered the Judgment and

Order passed by the High Court as well as the relevant material on

record.

8.1At the outset it is required to be noted that after conclusion of

the investigation, the Investigating Officer had filed the     charge­sheet

against the accused for the offences under Sections 354, 354A, 354B,

341, 342, 376 (2) (f) and 376 (2) (k) of the IPC. That thereafter, learned

Trial   Court   has   framed   the   charge   against   the   appellant­original

accused for the aforesaid offences, in exercise of its powers under

Section 227/228 of the CrPC. Framing of the charge against the

accused for the aforesaid offences was the subject matter before the

High Court. By the impugned Judgment and Order the High Court has

dismissed   the   Revision   Application   and   has   confirmed   the   Order

passed by the learned Trial Court ordering to frame the charge against

the accused for the aforesaid offences. Hence, the appellant­original

accused is before this Court by way of present appeal.

8.2That it is mainly contended on behalf of the appellant that in the

present case as the complainant and Investigating Officer are the

same and therefore in view of the decision of this Court in the case of

Mohan Lal  (Supra) the entire criminal proceedings are vitiated and

therefore   the   appellant   –   original   accused   is   to   be   discharged.

12

However, it is required to be noted that apart from the fact that the

decision of this Court in the case of  Mohan Lal  (Supra) has been

doubted   and   pursuant   to   the   Order   passed   by   this   Court   dated

17.01.2019 in SLP (Crl.) D. No.39528 of 2018, the same is referred to

the larger Bench. In the subsequent decision in the case of Varinder

Kumar (Supra), a three Judge Bench of this Court had an occasion to

consider the decision of this Court in the case of Mohan Lal (Supra)

and the three Judge Bench of this Court has held that the decision of

this   Court   in   the   case   of  Mohan   Lal  (Supra)   shall   be   applicable

prospectively, it is further held that all pending criminal prosecutions,

trials and appeals prior to the law laid down in  Mohan Lal  (Supra)

shall continue to be governed by the individual facts of the case.

Therefore, the reliance placed upon the decision of this Court in the

case of Mohan Lal (Supra) by the learned Counsel appearing on behalf

of the appellant­original accused is misplaced. Now, the submission

made by Shri Vikas Singh, learned Senior Advocate appearing on

behalf of the appellant­original accused that the subsequent Bench in

the case of  Varinder Kumar  (Supra) could not have held that the

decision of this Court in the case of  Mohan Lal  (Supra) shall be

applicable prospectively is concerned, at the outset, it is required to be

noted that this Bench is not considering whether in the subsequent

13

decision in the case of Varinder Kumar (Supra), the Bench could not

have considered the prospective applicability of the decision in the

case of Mohan Lal (Supra) or not? The three Judge Bench of this Court

held that the decision of this Court in the case of Mohan Lal (Supra)

would   be   applicable   prospectively   and   the   same   shall   not affect

criminal   prosecutions,   trials   and   appeals.   We   are   bound   by   that

decision. Therefore, we are of the opinion that the decision of this

Court in the case of Mohan Lal (Supra) shall not be applicable to the

facts of the case on hand as criminal prosecution has been initiated in

the present case much prior to the decision in the case of the Mohan

Lal  (Supra). Therefore, the appellant cannot be discharged at this

stage on the aforesaid ground mainly that the Investigating Officer and

the complainant/informant are the same the trial is vitiated, relying

upon the decision of this Court in the case of Mohan Lal (Supra). Even

the decision of this Court in the case of Bhagwan Singh (Supra), relied

upon by the learned Counsel appearing on behalf of the appellant­

original accused, also shall not be of much assistance to the appellant

at this stage. In the case of Bhagwan Singh (Supra) and after the trial

this Court held that as the complainant herself was the Investigating

Officer, the case of the prosecution would not be free from doubt. It

was the case after trial and not at the stage of framing of the charge.

14

Where the complainant himself had conducted the investigation, such

aspect   of   the   matter   can   certainly   be   given   due   weightage   while

assessing the evidence on record but it would be completely a different

thing to say that the trial itself would be vitiated for such infraction.

Therefore, the aforesaid ground is not required to be considered at this

stage, namely, at the stage of framing of the charge. At the stage of

framing of the charge, the different considerations would weigh, which

are dealt with hereinbelow.

9.Now, so far as the prayer of the appellant to discharge him and

the submissions made by Shri Vikas Singh, learned Senior Advocate

on merits are concerned, the law on the scope at the stage of Section

227/228 CrPC is required to be considered.

9.1In the case of N. Suresh Rajan (Supra) this Court had an occasion

to consider in detail the scope of the proceedings at the stage of

framing of the charge under Section 227/228 CrPC. After considering

earlier decisions of this Court on the point thereafter in paragraph 29

to 31 this Court has observed and held as under:

“29. We have bestowed our consideration to the rival

submissions and the submissions made by Mr Ranjit

Kumar commend us. True it is that at the time of

consideration of the applications for discharge, the

court cannot act as a mouthpiece of the prosecution

or act as a post office and may sift evidence in order to

find   out   whether   or   not   the   allegations   made   are

groundless so as to pass an order of discharge. It is

15

trite   that   at   the   stage   of   consideration   of   an

application for discharge, the court has to proceed

with an assumption that the materials brought on

record by the prosecution are true and evaluate the

said materials and documents with a view to find out

whether the facts emerging therefrom taken at their

face value disclose the existence of all the ingredients

constituting   the   alleged   offence.   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.

30. Reference in this connection can be made to a

recent   decision   of   this   Court   in Sheoraj   Singh

Ahlawat v. State of U.P. [(2013) 11 SCC 476 : (2012) 4

SCC (Cri) 21 : AIR 2013 SC 52] , in which, after

analysing various decisions on the point, this Court

endorsed   the   following   view   taken   in Onkar   Nath

Mishra v. State   (NCT   of   Delhi) [(2008)   2   SCC   561   :

(2008)   1   SCC   (Cri)   507]   :   (Sheoraj   Singh   Ahlawat

case [(2013) 11 SCC 476 : (2012) 4 SCC (Cri) 21 : AIR

2013 SC 52] , SCC p. 482, para 15)

“15. ‘11. It is trite that at the stage of framing

of charge the court is required to evaluate the

material and documents on record with a view

to   finding   out   if   the   facts   emerging

therefrom, taken at their face value, disclosed

the   existence   of   all   the   ingredients

constituting the alleged offence. At that stage,

the court is not expected to go deep into the

probative   value   of   the   material   on

record. What   needs   to   be   considered   is

16

whether there is a ground for presuming that

the   offence   has   been   committed   and   not   a

ground for convicting the accused has been

made   out.   At   that   stage,   even strong

suspicion founded   on   material   which   leads

the court to form a presumptive opinion as to

the   existence   of   the   factual   ingredients

constituting the offence alleged would justify

the framing of charge against the accused in

respect   of   the   commission   of   that   offence.’

(Onkar Nath case [(2008) 2 SCC 561 : (2008) 1

SCC (Cri) 507] , SCC p. 565, para 11)”

(emphasis in original)

31. Now   reverting   to   the   decisions   of   this   Court

in Sajjan Kumar [Sajjan Kumar v. CBI, (2010) 9 SCC

368   :   (2010)   3   SCC   (Cri)   1371]   and Dilawar   Balu

Kurane [Dilawar Balu Kurane v. State of Maharashtra,

(2002) 2 SCC 135 : 2002 SCC (Cri) 310] , relied on by

the respondents, we are of the opinion that they do

not   advance   their   case.   The   aforesaid   decisions

consider the provision of Section 227 of the Code and

make it clear that at the stage of discharge the court

cannot make a roving enquiry into the pros and cons

of the matter and weigh the evidence as if it was

conducting a trial. It is worth mentioning that the

Code contemplates discharge of the accused by the

Court of Session under Section 227 in a case triable

by it; cases instituted upon a police report are covered

by Section 239 and cases instituted otherwise than on

a police report are dealt with in Section 245. From a

reading of the aforesaid sections it is evident that they

contain somewhat different provisions with regard to

discharge of an accused:

31.1. Under Section 227 of the Code, the trial court is

required to discharge the accused if it “considers that

there is not sufficient ground for proceeding against

the accused”. However, discharge under Section 239

can be ordered when “the Magistrate considers the

charge against the accused to be groundless”. The

power to discharge is exercisable under Section 245(1)

when, “the Magistrate considers, for reasons to be

recorded that no case against the accused has been

17

made out which, if unrebutted, would warrant his

conviction”.

31.2. Section   227   and   239   provide   for   discharge

before the recording of evidence on the basis of the

police report, the documents sent along with it and

examination of the accused after giving an opportunity

to   the   parties   to   be   heard.   However,   the   stage   of

discharge under Section 245, on the other hand, is

reached only after the evidence referred in Section 244

has been taken.

31.3. Thus,   there   is   difference   in   the   language

employed in these provisions. But, in our opinion,

notwithstanding   these   differences,   and   whichever

provision may be applicable, the court is required at

this stage to see that there is a prima facie case for

proceeding   against   the   accused.   Reference   in   this

connection can be made to a judgment of this Court

in R.S.   Nayak v. A.R.   Antulay [(1986)   2   SCC   716   :

1986 SCC (Cri) 256] . The same reads as follows: (SCC

pp. 755­56, para 43)

“43. … Notwithstanding this difference in the

position there is no scope for doubt that the

stage at which the Magistrate is required to

consider the   question of   framing  of  charge

under Section 245(1) is a preliminary one and

the test of ‘prima facie’ case has to be applied.

In spite of the difference in the language of

the three sections, the legal position is that if

the trial court is satisfied that a prima facie

case is made out, charge has to be framed.”

9.2In the subsequent decision in the case of  S. Selvi  (Supra) this

Court has summarised the principles while framing of the charge at

the stage of Section 227/228 of the CrPC.  This Court has observed

and held in paragraph 6 and 7 as under:

“6. It   is   well   settled   by   this   Court   in   a   catena   of

judgments including Union of India v. Prafulla Kumar

18

Samal [Union of India v. Prafulla Kumar Samal, (1979)

3   SCC   4   :   1979   SCC   (Cri)   609]   , Dilawar   Balu

Kurane v. State   of   Maharashtra [Dilawar   Balu

Kurane v. State of Maharashtra, (2002) 2 SCC 135 :

2002   SCC   (Cri)   310]   , Sajjan   Kumar v. CBI[Sajjan

Kumar v. CBI, (2010) 9 SCC 368 : (2010) 3 SCC (Cri)

1371]   , State v. A.   Arun   Kumar [State v. A.   Arun

Kumar, (2015) 2 SCC 417 : (2015) 2 SCC (Cri) 96 :

(2015)   1   SCC   (L&S)   505]   , Sonu   Gupta v. Deepak

Gupta [Sonu   Gupta v. Deepak   Gupta,   (2015)   3   SCC

424   :   (2015)   2   SCC   (Cri)   265]   , State   of

Orissa v. Debendra   Nath   Padhi  [State   of

Orissa v. Debendra Nath Padhi, (2003) 2 SCC 711 :

2003 SCC (Cri) 688] , Niranjan Singh Karam Singh

Punjabi v. Jitendra   Bhimraj   Bijjaya [Niranjan   Singh

Karam   Singh   Punjabi v. Jitendra   Bhimraj   Bijjaya,

(1990) 4 SCC 76 : 1991 SCC (Cri) 47] and  Supt. &

Remembrancer   of   Legal   Affairs v. Anil   Kumar

Bhunja [Supt. & Remembrancer of Legal Affairs v. Anil

Kumar Bhunja, (1979) 4 SCC 274 : 1979 SCC (Cri)

1038] that the Judge while considering the question of

framing   charge   under   Section   227   of   the   Code   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

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 rights to discharge

the accused. The 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 statements 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

19

cons of the matter and weigh the materials as if he

was conducting a trial.

7. In Sajjan Kumar v. CBI [Sajjan Kumar v. CBI, (2010)

9 SCC 368 : (2010) 3 SCC (Cri) 1371] , this Court on

consideration of the various decisions about the scope

of Sections 227 and 228 of the Code, laid down the

following principles: (SCC pp. 376­77, para 21)

“(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.

(ii)   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.

(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   accused   has

committed the offence.

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

probative   value   of   the   material   on   record

cannot   be   gone   into   but   before   framing   a

charge the court must apply its judicial mind

20

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 emerging therefrom taken at their

face value disclose the existence of all the

ingredients   constituting   the  alleged  offence.

For this limited purpose, sift the evidence as

it cannot be expected even at that initial 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 discharge the accused and at

this stage, he is not to see whether the trial

will end in conviction or acquittal.””

9.3In the case of Mauvin Godinho (Supra) this Court had an occasion

to consider how to determine  prima  facie case while framing the

charge under Section 227/228 of the CrPC. In the same decision this

Court observed and held that while considering the prima facie case at

the stage of framing of the charge under Section 227 of the CrPC 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.

9.4At this stage the decision of this Court in the case of  Stree

Atyachar Virodhi Parishad (Supra) is also required to be referred to. In

that aforesaid decision this Court had an occasion to consider the

scope of enquiry at the stage of deciding the matter under Section

21

227/228 of the CrPC. In paragraphs 11 to 14 observations of this

Court in the aforesaid decision are as under :

“11. Section 227 of the Code of Criminal Procedure

having   bearing   on   the   contentions   urged   for   the

parties, provides:

“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 no sufficient ground

for proceeding against the accused, he shall

discharge the accused and record his reasons

for so doing.”

12. Section 228 requires the Judge to frame charge if

he considers that there is ground for presuming that

the   accused   has   committed   the   offence.   The

interaction of these two sections has already been the

subject­matter of consideration by this Court. In State

of Biharv. Ramesh Singh [(1977) 4 SCC 39 : 1977 SCC

(Cri) 533 : (1978) 1 SCR 257] , Untwalia, J., while

explaining the scope of the said sections observed:

[SCR p. 259 : SCC pp. 41­42 : SCC (Cri) pp. 535­36,

para 4]

Reading   the   two   provisions   together   in

juxtaposition, as they have got to be, it would

be clear that at the beginning and the 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

22

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 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.

13. In Union of India v. Prafulla Kumar Samal [(1979) 3

SCC 4 : 1979 SCC (Cri) 609 : (1979) 2 SCR 229] ,

Fazal Ali, J., summarised some of the principles: [SCR

pp. 234­35 : SCC p. 9 : SCC (Cri) pp. 613­14, para 10]

“(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 had 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.

23

(4) That in exercising his jurisdiction under

Section   227   of   the   Code   the   Judge   which

under   the   present   Code   is   a   senior   and

experienced 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 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.”

14. These   two   decisions   do   not   lay   down   different

principles. Prafulla Kumar case [(1979) 3 SCC 4 : 1979

SCC (Cri) 609 : (1979) 2 SCR 229] has only reiterated

what has been stated in Ramesh Singh case [(1977) 4

SCC 39 : 1977 SCC (Cri) 533 : (1978) 1 SCR 257] . In

fact, Section 227 itself contains enough guidelines as

to the scope of enquiry for the purpose of discharging

an   accused.   It   provides   that   “the   Judge   shall

discharge   when   he   considers   that   there   is   no

sufficient ground for proceeding against the accused”.

The   “ground”   in   the   context   is   not   a   ground   for

conviction, but a ground for putting the accused on

trial. It is in the trial, the guilt or the innocence of the

accused will be determined and not at the time of

framing   of   charge.   The   court,   therefore,   need   not

undertake   an   elaborate   enquiry   in   sifting   and

weighing the material. Nor is it necessary to delve

deep into various aspects. All that the court has to

consider is whether the evidentiary material on record

if generally accepted, would reasonably connect the

accused with the crime. No more need be enquired

into.”

9.5Applying   the   law   laid   down   by   this   Court   in   the   aforesaid

decisions and considering the scope of enquiry at the stage of framing

of the charge under Section 227/228 if the CrPC, we are of the opinion

24

that the submissions made by the learned Counsel appearing on

behalf of the appellant on merits, at this stage, are not required to be

considered. Whatever submissions are made by the learned Counsel

appearing on behalf of the appellant are on merits are required to be

dealt with and considered at an appropriate stage during the course of

the   trial.   Some   of   the   submissions   may   be   considered   to  be   the

defence of the accused. Some of the submissions made by the learned

Counsel appearing on behalf of the appellant on the conduct of the

victim/prosecutrix are required to be dealt with and considered at an

appropriate stage during the trial. The same are not required to be

considered at this stage of framing of the charge. On considering the

material on record, we are of the opinion that there is more than a

prima facie case against the accused for which he is required to be

tried.  There   is  sufficient   ample  material   against   the   accused  and

therefore the learned Trial Court has rightly framed the charge against

the accused and the same is rightly confirmed by the High Court. No

interference of this Court is called for.

10. In view of the above and for the reasons stated above, the present

appeal fails and as a result the appeal stands dismissed. Considering

the fact that the allegations against the appellant of sexual abuse are

25

very serious and affecting the dignity of a woman and is the most

morally and physically reprehensible crime in a society, an assault on

the mind and privacy of the victim and the trial for such offences are

required to be decided and disposed of at the earliest and considering

the fact that in the present case the learned Trial Court has framed

the charge against the accused and the incident is of 2013 and there

is already a delay in concluding the trial because of the pending

proceedings, we direct the learned Trial Court to conclude the trial at

the earliest within a period of six months from the date of receipt of

the Order of this Court. All concerned are directed to cooperate with

the Trial Court in the earlier disposal of the trial and within the

stipulated time observed hereinabove.

With   these   observations   present   appeal   stands   dismissed.

Pending application(s), if any, stand(s) disposed of.  

MA No.2207 of 2018 in SLP (Crl.) No.3149­3150 of 2014

The present MA has been filed in a disposed of matter in SLP

(Crl.) No.3149­3150 of 2014 with the prayer to direct the Trial Court to

release the passport of the applicant so as to enable him to travel to

26

London anytime between 21.08.2018 to 01.09.2018. Since that period

is   already   over,   the   present   MA   has   become   infructuous   and   is

disposed of as such.      

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

(ARUN MISHRA)

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

(M. R. SHAH)

New Delhi                                              ...................................J.

August 19, 2019                                    (B. R. GAVAI)

27