CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-1-

IN THE HIGH COURT OF PUNJAB & HARYANA AT

CHANDIGARH

321

1. CRM-27659-2024 in/and

CRA-S No.2333 of 2024

Sudhir         ... Appellant

   Vs.

State of Haryana            ... Respondent

2. CRM-42456-2024 in/and

CRA-S No.2387 of 2024

Vishal         ... Appellant

   Vs.

State of Haryana            ... Respondent

Date of decision: 24.04.2025

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present:-  Mr. Yashpal Thakur, Advocate,

for the applicant-appellant in CRA-S No.2333 of 2024.

Mr. S.S. Nain, Advocate,

for the applicant-appellant in CRA-S No.2387 of 2024.

Mr. Neeraj Poswal, AAG, Haryana,

for the respondent-State.

---- 

MANISHA BATRA, J. (Oral)

1. This common order shall dispose of the aforementioned two

appeals which have arisen out of common judgment of conviction and

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-2-

order on quantum of sentence dated 01.06.2024 passed in Sessions case

No.35 of 2021 titled as State v. Sudhir and another arising out of FIR

No.567 dated 14.07.2019 registered under Section 379-A of IPC at Police

Station City, Panipat whereby the appellants had been held guilty and

convicted by the Court of learned Additional Sessions Judge, Panipat for

commission   of   offence   punishable   under   Section   379-A   read   with

Section 34 of IPC and were sentenced to undergo rigorous imprisonment

for a period of five years each and to pay fine of Rs.25,000/- each. In

default of payment of fine, they were further sentenced to undergo

rigorous imprisonment for a period of six months. Fine had not been

paid.

2. The prosecution in this case had been launched on the basis of

a complaint submitted by the complainant Gaurav on 14.07.2019 alleging

that on the night of 09.07.2019 at about 11 PM, he was going from Bus

Stand Panipat towards his Village Khozkipur, when two youths riding on

a bike came to him and after snatching his mobile phone make VIVO-

Y95 containing two sim cards, escaped with the same. A case under

Section 379-A of IPC was registered. Investigation proceedings were

initiated. An untraceable report was filed. The appellants were arrested

on   27.07.2020   on   the   basis   of   a   secret   information.  They   were

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-3-

interrogated   and   suffered   disclosure   statement   admitting   their

involvement in the crime and got recovered cash amount of Rs.1600/-

and   Rs.1400/-   respectively.   The   motorcycle   used   at  the   time   of

occurrence by them had also been got recovered. After completion of

investigation, challan was presented in the Court.

3. Copies of challan were supplied to the accused free of cost. On

finding a prima facie case for commission of offence punishable under

Section 379-A read with Section 34 of IPC, the appellants had been

charge-sheeted accordingly, They pleaded not guilty to the charges and

claimed trial.

4. To   substantiate   its   case,   the   prosecution   examined   five

witnessses namely, ASI Rajesh, PW-1 who had joined the investigation,

PW-2 Gaurav, PW-3 SI Rajender Kumar who was a formal witness, PW-

4  SI  Satbir  Singh,  a  formal  witness  and  PW-5  ASI  Rajbir  Singh,

Investigating   Officer   who   deposed   about   conducting  investigation

proceedings. Documentary evidence had also been produced.

5. Statements of accused were recorded under Section 313 of

Cr.P.C. The appellants abjured their guilt and claimed themselves to be

innocent. No defence evidence had been adduced.

6. After hearing the arguments advanced by both the sides and on

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-4-

appreciating the evidence produced by the prosecution on record, the

learned trial Court held the appellants guilty and sentenced them in the

manner as indicated above.

7. Feeling   aggrieved,   these   appeals   have   been   filed  by   the

appellants-accused.

8. It is argued by learned counsel for both the appellants that the

impugned judgment of convictin and order on quantum of sentence are

liable to be set aside as the findings given by learned trial Court are not

sustainable in the eyes of law. The learned trial Court ignored the fact

that there was delay of five days in reporting the matter to the police

which had not been explained at all by the complainant. The appellants

were not named in the FIR. The recovery of money as effected from the

appellants was not at all sufficient to connect them with the alleged

incident   of   snatching.   The   phone   allegedly   snatched  from   the

complainant had not been recovered from them rather the same was not

recovered at all. There was no eye-witness to the occurrence. The

appellants   had   not   been   identitied   by   the   complainant   during

investigation   as   no   test   identification   parade   was  conducted.   Their

identifiction for first time in the Court by the complainant cannot be

stated to be an identification in the eyes of law. However, all these facts

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-5-

had not been taken into consideration by learned trial Court. With these

broad submissions, it is argued that the impugned judgment and order on

quantum of sentence are liable to be set aside; the appeals deserve to be

accepted and further that the appellants deserve to be acquitted of the

charge under Section 379-A  read with Section 34 of IPC. To fortify their

arguments, learned counsel for the appellants has placed reliance upon

the cited as George v. State of Kerala, 1998 (2) RCR (Criminal) 199;

Amrik Singh v. The State of Punjab, 2022 LiveLaw (SC) 582 and Dana

Yadav @ Dahu and others v. State of Bihar, 2002 (4) RCR (Criminal)

314.

9. Per contra, it is argued by learned Assistant Advocate General,

Haryana that overwhelming evidence had been produced on record by the

prosecution to prove that the appellants were the persons who had

snatched the mobile phone belonging to the complainant on the fateful

night.   He   had   duly   identified   the   appellants   in   the  Court   and   his

identification was substantive evidence which was admissible in the eyes

of law. The credit of testimony of the complainant who was the most

material witness had not been shaken. The disclosure statements of the

appellants leading to recovery of money received by sale of the mobile

phone was sufficient to connect them with the offence under Section 379-

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-6-

A of IPC. Accordingly, it is argued that the appeals are devoid of any

merit and are liable to be dismissed.

10. On giving due consideration to the arguments as advanced by

both the side and on a minute scrutiny of the evidence produced on

record of the trial Court file, the question that crops up for consideration

before this Court is as to whether the findings as given by the learned

trial Court as to the guilt of the appellants are sustainable in the eyes of

law or not? The version of the prosecution is that on the night of

09.07.2019,   the   appellants   had   snatched   the   mobile  phone   of   the

complainant while he was going towards his house and had escaped with

the same. To prove guilt of the accused-appellants, the proseucution has

relied upon testimony of the complainant and disclosure statements

alleged to be suffered by the appellants leading to recovery of money and

a motorbike. The learned trial Court had held that the testimony of the

complainant was sufficient to prove that the appellants had snatched

mobile phone of the complainant. However, on a careful assessment of

the evidence produced on record, this Court is of the opinion that the case

of prosecution suffers from several material infirmities thereby rendering

the prosecution version doubtful.

11. First of all, there is delay of five days in lodging of the FIR.

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-7-

The occurrence had taken place on the night of 09.07.2019 but FIR was

lodged on 14.07.2019 by the complainant. Neither in his complaint Ex.P-

8 nor in his sworn deposition, the complainant explained the reason for

delay in lodging of the FIR. It is well settled proposition of law that FIR

in a criminal case is an extremely  vital and valuable piece of evidence

for the purpose of corroborating the oral evidence adduced at the trial.

The importance of above report can hardly be overestimated from the

standpoint of the accused. The object of insisting upon prompt lodging of

the report to the police in respect of commission of an offence is to obtain

early information regarding the circumstances in which the crime was

committed, the names of the actual culprits and the part played by them

as well as the names of the eye-witnesses present at the scene of

occurrence. Delay in lodging the FIR quite often results in embellishment

which is a creature of afterthought. On account of delay, report not only

gets bereft of the advantage of spontaneity, danger also creeps in of the

introduction of coloured  version, exaggerated account or concocted story

as a result of deliberation and consultation. It is, therefore, essential that

the delay in lodging of FIR should be satisfactorily explained. In this

case, since the complainant did not utter even a single word giving

explanation for the delay of five days in lodging of the FIR, therefore, an

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-8-

inference is drawn to the effect that this delay was utilized by the

complainant in concocting a false story of offence of snatching having

taken place, due to which a doubt had been created that occurrence had

either not taken place at all or had not taken place in the manner as

alleged by the complainant.

12. That apart, though in the complaint, it was alleged by the

complainant that the mobile phone which was snatched from him was of

VIVO-Y95 make and was containing two sim cards but no invoice

regarding purchase of such mobile phone had been proved in evidence. In

his sworn deposition, the complainant did not even disclose the make of

his mobile phone. No details qua purchase of the said phone had been

given by him due to which the allegations that any mobile phone

belonging to/owned by him had been snatched, have not been established

beyond doubt.

13. Further, the appellants were undisputedly not named in the

FIR. The complainant had identified them as snatchers of his mobile

phone while appearing into the witness box before the learned trial Court.

No test identification parade of the appellants had been conducted.

Before adverting to the evidence led by the complainant with regard to

identification of the appellants, in the opinion of this Court, it is just and

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-9-

necessary to bear in mind as to how the evidence regarding identification

of the accused persons which are totally unknown to the victim, has been

dealt with by Hon’ble Apex Court and how their evidence has to be

appreciated. In Budhsen v. State of Uttar Pradesh, AIR 1970 Supreme

Court 1321, the Hon’ble Supreme Court observed that the facts which

establish the identity of accused persons are relevant under Section 9 of

the Indian Evidence Act. As a general rule, the substantive evidence of a

witness is the statement made in the Court. The evidence of mere

identification of the accused persons at the trial for the first time is from

its very nature inherently of a weak character. The evidence in order to

carry conviction should ordinarily clarify as to how and under what

circumstances, the witness came to pick out the particular accused and

the details of the part which that accused played qua the subject crime

with reasonable particulars. It was held that the purpose of prior test

identification,   therefore,   seems   to   be   to   test   and  strengthen   the

trustworthiness of that evidence. It was observed that accordingly it was

considered as a rule generally to look for corroboration of concerned

testimony of a witness as to identity of the accused who are strangers to

them, in the form of earlier identification proceedings.

14. Further, in Kanand versus State of Kerala, AIR 1979 Supreme

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-10-

Court 1127, the Hon'ble Apex Court observed that where a witness

identifies an accused who is not known to him in the Court for the first

time, his evidence is absolutely valueless unless there has been a previous

test identification parade to test his observations. If no test identification

parade is held, then it will be totally unsafe to rely upon the bare

testimony regarding the identification of an accused for the first time in

the Court. The idea of holding test identification parade under Section 9

of the Evidence Act, is to test the veracity of the witness on the question

of his capability to identify an unknown person whom the witness might

have seen only once.

15. Yet in another case cited as Mohd. Iqbal M.Shaikh and others

versus State of Maharashtra, (1998) 4 SCC 494, the Hon'ble Supreme

Court while dealing with the question of test identification parade and

also the effect of the accused persons being shown to the witnesses

during the course of investigation by the police held that if the witness

knew the accused persons either by name or face, the question of police

showing him the accused persons becomes irrelevant. If the witness did

not know the accused persons by name, but could only identify them

from their appearance, then the test identification parade was necessary,

so that, substantive evidence in Court about the identification, which is

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-11-

held   after   a   fairly   long   period   could   get   corroboration   from   the

identification parade. It was held that if the police shows the accused

persons in the police lock up to the identifying witness, then the so called

identification looses its value, in as much as it is only because of the

showing the accused persons that the witness is being able to identify

them.   If   the   accused   has   been   shown   to   him,   in   the  course   of

investigation, then the so called identification in the Court is of no

consequence and cannot form basis of conviction. It was further held that

if a witness was called to the police station while accused persons were in

police lock up and had been given opportunity of seeing those persons in

the police lock up, then the so called identification made by the witness

in the Court was of no significance.

16. On a combined meaningful and meticulous reading of the

above cited authorities, it is crystal clear that a Court should be very

careful in accepting the evidence of the prosecution with regard to the

identification of the accused persons, because if the same is not properly

appreciated, it is susceptible to miscarriage of justice, if there is an error

in identification of the accused. It is well settled proposition of law that

before accepting the evidence as to identification of accused persons by a

witness in the Court, the Court should observe the credibility of the

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-12-

witness, reliable power of observation of such witness, reasonable time

within which identification was made and further to observe that whether

there was fair opportunity for the witness to observe and identify the

accused persons.

17. In the above discussed background, let us analyze testimony of

PW-2. Though he had stated that the accused present in the Court were

the persons who had snatched his mobile phone, but he had not given

details of physical description of the snatchers like their complexion,

height or features or about the clothing as worn by them in the complaint.

The occurrence took place at 11 PM and it was obviously dark at the

time. There is nothing on record to show that he had any chance to

interact with the snatchers or had any particular reason to remember the

identity of all the accused at the time of occurrence, so that in that event,

the case could be considered to be an exception and conviction can be

based upon solitary evidence of this witness as to identification of the

accused for the first time. It was not explained by this witness as to what

was the basis on which he could identify the accused persons. The

possibility of this witness having seen the miscreants and identifying

them in dark seems very remote. As such, in my considered opinion, on

the basis of testimony of this witness, the identification of the accused

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-13-

persons has not been established beyond doubt and this fact has created a

serious   dent   in   the   story   of   the   prosecution   with   regard   to   the

involvement of the accused in the subject crime.

18. The prosecution has also rested its case upon the evidence as to

suffering disclosure statements by the appellants vide memos Ex.P-2 and

P-3 respectively suffered by accused Vishal and Sudhir. PW-1 ASI

Rajesh  who  had  joined   investigation  and  PW-5   ASI   Rajbir   Singh,

Investigating Officer deposed about suffering of disclosure statements by

the appellants Sudhir and Vishal and consequent recovery of sums of

Rs.1600/-   and   Rs.1400/-   respectively   at   their   instance.   As   per   the

prosecution case, the money so recovered at their instance was part of the

money received by them by sale of the snatched mobile phone to some

third person. The inculpatory part of these disclosure statements stated to

be suffered by the appellants Vishal and Sudhir vide memos Exs.P-2 and

P-3 however,  cannot be stated  to be  admissible  in  evidence being

suffered in the custody of police and being confessional in nature. So far

as the demarcation of place of occurrence at the instance of the appellants

vide memo Ex.P-7 is concerned, the same cannot be stated to be of any

relevance in view of the fact that the place of occurrence was already

known  to  the  police   and  Ex.P-11  rough  site  plan  of the  place  of

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-14-

occurrence had already been prepared by PW-4 SI Satbir Singh on the

date of registration of FIR itself. As such, no new or distinct fact is

proved   to   have   been   discovered   by   the   identification   of   place   of

occurrence and this piece of evidence cannot be used for the purpose of

connecting the appellants with the crime.

19. Further, the currency notes which were allegedly recovered

from   the   appellants   are   not   proved   to   be   having   any  specific

identification mark. Small amount of money is alleged to have been

recovered from the appellants which could easily be planted against

them. More so, the alleged recovery was effected on 28.07.2020 whereas

the occurrence had taken place on 09.07.2019. It does not appeal to

reason that the appellants would keep such small amounts of money for

such   a   long   time   with   them   fully   knowing   that   the   same   being

incriminating piece of evidence could be used against them for proving

commissioin of the subject crime. More so, such like currency notes

could be easily available in market. Neither the investigating agency has

put any specific mark on these notes at the time of effecting alleged

recovery. As such, the recovery of money at the instance of the accused

could not be considered to be a circumstance sufficient to prove that the

appellants had snatched any mobile phone.

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-15-

20.  As such, the position which emerges is that the prosecution

version   suffered   from   several   material   infirmities.  There   has   been

inordinate and unexplained delay in reporting the matter to the police, it

has not been proved beyond doubt that the mobile phone allegedly

snatched from the complainant was purchased by him and was infact in

his conscious possession at the time of occurrence, evidence as to

identification of the appellants by the complainant is not inspiring and

hence, their identity as such has not been proved beyond doubt and

evidence as to recovery of money is also not sufficient to prove the

allegations of snatching. While passing the impugned judgment, the

learned trial Court did not take all these facts into consideration. As such,

in the considered opinion of this Court, the trial Court had committed a

grave error in convicting the appellants-accused and as such the judgment

and order passed by the trial Court thereby convicting the appellants for

commission   of   offence   punishable   under   Section   379-A   read   with

Section 34 of IPC are not sustainable and deserve to be quashed and set

aside and the appellants deserve to be acquitted for the purpose for which

they were tried.

21. In view of the reasons stated above, the appeals succeed, the

impuged judgment and order passed by the learned trial Court convicting

CRM-27659-2024 in/and

CRA-S No.2333 of 2024 and

CRM-42456-2024 in/and

CRA-S No.2387 of 2024

-16-

the appellants for the offence punishable under Section 379-A read with

Section 34 of IPC and order on quantum of sentence are hereby quashed

and set aside. The appellants are acquitted of the charges as framed

against them  subject to their furnishing bonds in compliance with the

provisions of Section 437-A of IPC. They be released forthwith, if not

required in any other case.

(MANISHA BATRA)

24.04.2025                      JUDGE

manju

Whether speaking/reasoned Yes/No

Whether reportable Yes/No