Y.K Sabharwal, J.— Leave granted.
2. Can a person summoned pursuant to an order passed by a court in exercise of power conferred by Section 319 of the Code of Criminal Procedure, 1973 (the Code) be tried for the offence for which he is summoned after the conclusion of the trial wherein such an order of summoning was passed, is the question that falls for determination in this appeal. Such a question regarding the interpretation of Section 319 of the Code has arisen for the first time. The answer would depend upon the interpretation of the words “could be tried together with the accused” in Section 319 of the Code. The question has come up for consideration under the following circumstances:
On the statement of Shashikant Singh, a case under Sections 302/34 IPC and under Section 27 of the Arms Act for murder of his brother Shivakant Singh was registered against five persons including Respondent 1 and also one Chandra Shekhar Singh. On completion of investigation, police submitted charge-sheet against Chandra Shekhar Singh showing the other accused as absconders and as far as Respondent 1 is concerned, investigation was shown to be pending. Against Chandra Shekhar Singh, the Court of Session framed charge under Section 302 IPC and Section 27 of the Arms Act.
3. By order dated 7-4-2001, learned Additional Sessions Judge held that from the evidence of prosecution witnesses it appears that Respondent 1 and two others have committed the offence of the murder of Shivakant Singh. The warrants of arrest against these persons were directed to be issued so that they may be tried together with the accused Chandra Shekhar Singh. This order was challenged by Respondent 1 in a criminal revision petition (Criminal Revision No. 269 of 2001) filed in the High Court of Judicature at Patna.
4. During the pendency of the aforesaid revision petition, the learned Sessions Judge concluded the trial against Chandra Shekhar Singh and believing the ocular testimony, by judgment dated 16-7-2001, Chandra Shekhar Singh was convicted for the offence under Section 302 IPC and Section 27 of the Arms Act. In the revision petition, it was contended on behalf of Respondent 1 that since the trial in respect of Chandra Shekhar Singh has already been concluded and no sessions trial is pending before the trial court, Section 319 would not be applicable as the said provision is applicable only when the trial against another accused is pending and in the absence of pendency of such a trial, the court is not competent to proceed against Respondent 1. The High Court by the impugned judgment accepted the aforesaid contention and held that the order dated 7-4-2001 is without jurisdiction. The order dated 7-4-2001 was quashed without issue of notice to the petitioner but on hearing the counsel for the State of Bihar. The other contentions urged during the hearing of the revision petition that (i) the investigation against Respondent 1 was kept pending and on that score, the Court had no power to summon the said respondent under Section 319 of the Code; (ii) the order dated 7-4-2001 is illegal as no reasons have been assigned for proceeding against Respondent 1; and (iii) the order was too cryptic, were not gone into by the High Court.
5. The trial against Chandra Shekhar Singh was pending on 7-4-2001 when the order under Section 319(1) of the Code was passed by the Court of Session. Thus, the order when passed cannot be said to be without jurisdiction on the stated ground since at that stage, the trial against Chandra Shekhar Singh was pending and Respondent 1 summoned under Section 319 could be tried together with him. However, the trial against Chandra Shekhar Singh concluded before Respondent 1 could be brought before the Sessions Court. Therefore, the question is, can Respondent 1, after being summoned under Section 319 of the Code, be tried in the absence of trial pending against Chandra Shekhar Singh? In other words, the aspect to be determined is as to whether the order dated 7-4-2001 would become ineffective and inoperative as a result of the conclusion of trial against Chandra Shekhar Singh before Respondent 1 could be proceeded with for the offence for which warrants were issued against him by the Sessions Court pursuant to an order passed under Section 319 of the Code. That section reads as under:
“319. Power to proceed against other persons appearing to be guilty of offence.—(1) Where, in the course of any inquiry into, or trial of, an offence, it appears from the evidence that any person not being the accused has committed any offence for which such person could be tried together with the accused, the court may proceed against such person for the offence which he appears to have committed.
(2) Where such person is not attending the court, he may be arrested or summoned, as the circumstances of the case may require, for the purpose aforesaid.
(3) Any person attending the court, although not under arrest or upon a summons, may be detained by such court for the purpose of the inquiry into, or trial of, the offence which he appears to have committed.
(4) Where the court proceeds against any person under sub-section (1) then—
(a) the proceedings in respect of such person shall be commenced afresh, and the witnesses reheard;
(b) subject to the provisions of clause (a), the case may proceed as if such person had been an accused person when the court took cognizance of the offence upon which the inquiry or trial was commenced.”
6. Clearly, the proceedings against the person summoned under sub-section (1) are required to be commenced afresh and the witnesses reheard. The entire proceedings have to recommence from the beginning of the trial. All the witnesses have to be examined afresh. Opportunity has to be granted to such a person to cross-examine those witnesses. There has to be a de novo trial.
7. The effect of the conclusion of the trial against the accused who was being proceeded with when the order was passed under Section 319(1) for proceeding against the newly added person, is to be examined in the light of sub-section (4) of Section 319 which stipulates a de novo trial in respect of the newly added persons and certain well-settled principles of interpretation.
8. When a statute is passed for the purpose of enabling something to be done, and prescribes the way in which it is to be done, it may be either an absolute enactment or a directory enactment. The difference being that an absolute enactment must be obeyed or fulfilled exactly, but it is sufficient if a directory enactment be obeyed or fulfilled substantially. No universal rule can be laid down as to whether mandatory enactments shall be considered directory only or obligatory with an implied nullification for disobedience. It is the duty of courts of justice to try to get at the real intention of the legislature by carefully attending to the whole scope of the statute to be construed. (Craies on Statute Law, 7th Edn., pp. 260-62.)
9. The intention of the provision here is that where in the course of any enquiry into, or trial of, an offence, it appears to the court from the evidence that any person not being the accused has committed any offence, the court may proceed against him for the offence which he appears to have committed. At that stage, the court would consider that such a person could be tried together with the accused who is already before the court facing the trial. The safeguard provided in respect of such person is that, the proceedings right from the beginning have mandatorily to be commenced afresh and the witnesses reheard. In short, there has to be a de novo trial against him. The provision of de novo trial is mandatory. It vitally affects the rights of a person so brought before the court. It would not be sufficient to only tender the witnesses for the cross-examination of such a person. They have to be examined afresh. Fresh examination-in-chief and not only their presentation for the purpose of the cross-examination of the newly added accused is the mandate of Section 319(4). The words “could be tried together with the accused” in Section 319(1), appear to be only directory. “Could be” cannot under these circumstances be held to be “must be”. The provision cannot be interpreted to mean that since the trial in respect of a person who was before the court has concluded with the result that the newly added person cannot be tried together with the accused who was before the court when order under Section 319(1) was passed, the order would become ineffective and inoperative, nullifying the opinion earlier formed by the court on the basis of the evidence before it that the newly added person appears to have committed the offence resulting in an order for his being brought before the court.
10. Where a statute does not consist merely of one enactment, but contains a number of different provisions regulating the manner in which something is to be done, it often happens that some of these provisions are to be treated as being directory only, while others are to be considered absolute and essential; that is to say, some of the provisions may be disregarded without rendering invalid the thing to be done, but others not. (Craies on Statute Law, 7th Edn., pp. 266-67.)
11. The mandate of the law of fresh trial is mandatory whereas the mandate that newly added accused could be tried together with the accused is directory.
12. On facts, the court could not have intended while concluding the trial against Chandra Shekhar Singh, to nullify its earlier order directing issue of warrants against Respondent 1. The construction to be placed on a provision like this has to commend to justice and reason. It has to be a reasonable construction to promote the ends of justice. The words “could be tried together with the accused” in Section 319(1) cannot be said to be capable of only one construction. If it was so, approach to be adopted would be different since the intention of Parliament is to be respected despite the consequences of interpretation. There is, however, a scope for two possible constructions. That being the position, a reasonable and common sense approach deserves to be adopted and preferred rather than a construction that would lead to absurd results of Respondent 1 escaping the trial despite passing of an order against him on the court's satisfaction under Section 319(1) and despite the fact that the proceedings against him have to commence afresh. In this view, the fact that trial against Chandra Shekhar Singh has already concluded is of no consequence insofar as Respondent 1 is concerned.
13. Reliance by learned counsel for Respondent 1 has been placed on Municipal Corpn. of Delhi v. Ram Kishan Rohtagi (1983) 1 SCC 1 in support of the contention that Respondent 1 could be tried only with Chandra Shekhar Singh and his trial having concluded, Respondent 1 cannot be now tried pursuant to order under Section 319(1) of the Code. This Court in the cited decision was not concerned with the issue which has fallen for consideration before us. The same is the position in respect of Michael Machado v. Central Bureau of Investigation (2000) 3 SCC 262. There this Court considered the scope of the provision as to the circumstances under which the court may proceed to make an order under Section 319 and not the question as to the effect of the conclusion of the trial after passing an order under Section 319(1). None of these decisions have any relevance for determining the point in issue.
14. A Magistrate is empowered to take cognizance of an offence in the manner provided under Section 190 of the Code. Section 209 enjoins upon a Magistrate to commit the case to the Court of Session when it appears to the Magistrate that the offence is triable exclusively by the Court of Session. Section 193 provides for the power of the Court of Session to take cognizance of any offence. It uses the expression “cognizance of any offence” and not that of “offender”. These three provisions read with Section 319 make it clear that the words “could be tried together with the accused” in Section 319 are only for the purpose of finding out whether such a person could be put on trial for the offence. Once it is so found, as already stated, sub-section (4) of Section 319 comes into play. On the Magistrate committing the case under Section 209 to the Court of Session, the bar of Section 193 is lifted thereby investing the Court of Session with complete and unfettered jurisdiction of court of original jurisdiction to take cognizance of the offence which could include summoning of the person or persons whose complicity in the commission of crime can, prima facie, be gathered from the material on record (see Kishun Singh v. State of Bihar (1993) 2 SCC 16).
15. In view of the aforesaid legal position, the High Court was clearly in error in coming to the conclusion that the order dated 7-4-2001 had become without jurisdiction as a result of the conclusion of trial against Chandra Shekhar Singh. The impugned order of the High Court is, therefore, set aside.
16. The High Court did not go into the other contentions as urged on behalf of Respondent 1 and decided Criminal Revision No. 269 of 2001 only on the point aforenoted. In this view, we would remand Criminal Revision No. 269 of 2001 to the High Court for fresh decision to consider the other contentions urged by Respondent 1.
17. The appeal is allowed in the above terms. The application for impleadment is, however, dismissed. The High Court would do well to expeditiously decide the matter preferably within a period of three months.
Comments