Markandey Katju, J.— Leave granted. What should be done to policemen who “bobbitt” a person in a police station and think that they can get away with it? That is the question to be decided in this case.
2. These appeals by special leave have been filed against the impugned judgment and order dated 19-11-2008 passed in DB Criminal Appeal No. 235 of 2006, SB Criminal Appeal No. 31 of 2006 and SB Criminal Appeal No. 70 of 2006 of the Rajasthan High Court at Jodhpur.
3. This case reveals how some policemen in our country have not got over their old colonial mentality and are still persisting in barbaric acts in a free country which claims to be run by a democratic Constitution and the rule of law. It also reveals a grisly state of affairs prevailing in our police set-up even today.
4. Heard Mr J.S Atri, learned Senior Counsel appearing for the appellant, CBI, Mr KTS Tulsi, learned Senior Counsel for respondent, Constable Kishore Singh, Mr Rakesh Dwivedi, learned Senior Counsel for respondent, Assistant Sub-Inspector Sumer Dan and Ms Aishwarya Bhati, learned counsel appearing for respondent, SHO Sohan Singh.
5. The prosecution case is that one Jugta Ram, the injured witness in this case, was an employee of one Bheru Singh and was working in his liquor shop. Jugta Ram also lived in the house of Bheru Singh in one room of the upper floor, while the family of Bheru Singh was living on the ground floor. Bheru Singh had two sons and three daughters. Jugta Ram is said to have had an affair with Bheru Singh's wife and eldest daughter. This was suspected by Bheru Singh, whose relative was accused Constable Kishore Singh. On 2-2-1994, at about 8 p.m Jugta Ram was carrying a bottle of liquor when accused Constable Kishore Singh met him and snatched the liquor bottle and in the course of the scuffle the bottle fell down and got broken. Kishore Singh then took Jugta Ram to Sadar Police Station where the accused SHO Sohan Singh and some policemen were also present. Sohan Singh allegedly assaulted Jugta Ram and at that time Bheru Singh also came to the police station. Accused Kishore Singh, Constable, is the son of Bheru Singh's brother-in-law (sala). Jugta Ram was taken to the police station on 2-2-1994 and kept locked up there till 5-2-1994. He was beaten up in the police lockup by Bheru Singh, Constable Kishore Singh and ASI Sumer Dan. On 4-2-1994 at about 2 or 3 p.m, Jugta Ram's brother Kheraj Ram came to the police station and he stated that the policemen demanded Rs. 40-50 thousand otherwise Jugta Ram will not be released.
6. On 5-2-1994, Jugta Ram was again assaulted by Bheru Singh, Sumer Dan and Kishore Singh who kept asking about his illicit relationship and then he stated that he had illicit relationship with Gaj Kanwar, wife of Bheru Singh. At this, Bheru Singh and Sumer Dan caught hold of Jugta Ram. Accused ASI Sumer Dan held Jugta Ram by the neck and put his hand on his mouth and then accused Constable Kishore Singh chopped off Jugta Ram's penis with a sharp-edged weapon (“ustra” or barber's razor). At this, Jugta Ram became unconscious and when he gained consciousness he found that he was admitted in Barmer Hospital. Jugta Ram related the story to the doctors in the hospital and also his brother Kheraj Ram who came there with some persons.
7. The police registered the FIR of Jugta Ram on 5-2-1994 under Sections 307/326. Initially the investigation was handed over to the Additional SP, Barmer, but thereafter it was transferred to CID, Crime Branch which added the offences under Sections 343 and 120-B IPC. Thereafter, at the instance of the State Government the investigation was transferred to CBI, which investigated the case and submitted a charge-sheet.
8. The accused denied the prosecution case, but the trial court found all the three accused guilty vide its judgment dated 21-12-2005. The fourth accused Bheru Singh died during the trial.
9. The trial court sentenced accused Kishore Singh to rigorous imprisonment for life and a fine of Rs. 5000 under Section 326 IPC and 7 years' rigorous imprisonment and a fine of Rs. 1000 under Section 308 IPC. It also sentenced him under Sections 323 and 343 IPC. The trial court sentenced accused Sohan Singh to 6 months' rigorous imprisonment under Section 323 IPC and 1 year's rigorous imprisonment under Section 343 IPC. The trial court also sentenced accused Sumer Dan to 10 years' rigorous imprisonment and a fine of Rs. 2000 under Sections 326/114 IPC and also 7 years' rigorous imprisonment and a fine of Rs. 2000 under Sections 308/114 IPC and further 5 years' rigorous imprisonment under Section 120-B IPC read with some other provisions of IPC.
10. In appeal the High Court acquitted Sohan Singh and Sumer Dan and reduced the sentence of Kishore Singh to the sentence already undergone for the conviction under Section 326 IPC and a fine of Rs. 1 lakh, and 1 year's rigorous imprisonment for the offence under Section 343 IPC which was altered to Section 342 IPC. Now this appeal has come up before us against the judgment of the High Court.
11. We are of the opinion that the judgment of the High Court acquitting accused Sohan Singh and Sumer Dan and reducing the sentence of accused Kishore Singh cannot be sustained as it amounts to gross travesty of justice.
12. Mr K.T.S Tulsi, learned Senior Counsel appearing for accused Kishore Singh, submitted that in this case Section 335 IPC applies and hence Section 326 is not applicable. He argued that there was a sudden and grave provocation to accused Kishore Singh by the injured witness Jugta Ram whose penis was chopped off. The learned counsel submitted that before 5-2-1994 there was only a suspicion that Jugta Ram was having an affair with the wife of Bheru Singh, but on 5-2-1994 when he admitted this fact there was a sudden and grave provocation since Kishore Singh is a relative of Bheru Singh.
13. With respect, we do not agree. It may be mentioned that Jugta Ram had been kept in police lockup from 2-2-1994 to 5-2-1994 without even producing him before a Magistrate as is required by Article 22 of the Constitution and Section 57 CrPC. Jugta Ram's penis was cut off by accused Kishore Singh with a razor while accused Sumer Dan held Jugta Ram. In our opinion, it cannot be said that there was a sudden grave provocation so as to attract Section 335 IPC, rather it was a premeditated act by Sumer Dan and Kishore Singh. Kishore Singh was carrying a sharp-edged weapon with him at the time when he cut off Jugta Ram's penis. Policemen do not normally carry any sharp-edged weapon, like a barber's razor, with them. Thus it is evident that it was a premeditated act on the part of Kishore Singh. Also, Sumer Dan cannot say that there was a sudden and grave provocation to him when he held Jugta Ram. Sumer Dan is not related to Bheru Singh or his wife. Hence, neither Kishore Singh nor Sumer Dan could have any sudden and grave provocation. The evidence on record reveals that third-degree methods were applied to Jugta Ram ever since he was brought to the police station on 2-2-1994. Thus Section 335 will not apply and instead Section 326 IPC applies in this case.
14. We have carefully perused the evidence on record and we see no reason to disbelieve the deposition of the injured witness Jugta Ram. As regards the argument that there were no witnesses other than Jugta Ram, in our opinion in a police station it is hardly possible for there to be any witness there except the policemen and the victim. A police station is not a public road or public place where people can see what is going on.
15. Mr Rakesh Dwivedi, learned Senior Counsel for Sumer Dan submitted that Sumer Dan was not present at the police station when the incident occurred. We do not agree. Jugta Ram clearly stated in his deposition before the court (and earlier in his FIR) that Sumer Dan had caught his neck and put his hand on Jugta Ram's mouth and Kishore Singh chopped off his penis with a sharp-edged weapon. Jugta Ram had no enmity with Sumer Dan and hence there was no reason for him to make a false statement against Sumer Dan. Moreover, we find it difficult to believe that one person unaided can chop off the penis of an adult.
16. Mr Rakesh Dwivedi, learned counsel then submitted that some of the witnesses who are the CBI officials had deposed that Sumer Dan was not present at the police station at the time of the incident. We are not inclined to believe those witnesses. At any rate their version is based on inferences drawn from the case diary maintained by the accused police officers. On the other hand, there is no reason for disbelieving Jugta Ram, for the reasons already stated above. He is an injured witness, and normally the Court gives more weight to the evidence of an injured witness.
17. As regards SHO Sohan Singh, Ms Aishwarya Bhati, learned counsel for this accused, submitted that the only evidence against him is that he was present at the police station when Jugta Ram was brought there and he slapped Jugta Ram. However, being the SHO of the police station we find it difficult to believe that he was unaware of what was going on at the police station, and we see no reason to disbelieve Jugta Ram.
18. When a person is brought to the police station and locked up there, obviously he is under arrest. Article 22(2) of the Constitution requires that within 24 hours of the arrest the arrested person must be produced before a Magistrate, and the same is the requirement in Section 57 CrPC. It is admitted by the accused that Jugta Ram was never produced before the Magistrate within 24 hours, rather he was kept at the police station from 8 p.m on 2-2-1994 up to 8 a.m on 5-2-1994 when he was tortured in the police station leading to the incident after which he was shifted to the hospital. Sohan Singh being SHO is squarely to blame for this deliberate lapse. It has come in the evidence of Jugta Ram that when he was brought to the police station on 2-2-1994 Sohan Singh was present there and he slapped Jugta Ram. We see no reason to disbelieve this statement. Hence it cannot be said that Sohan Singh was unaware of the events.
19. Also all the accused are guilty of totally flouting and throwing to the winds the directives of this Court in D.K Basu v. State of W.B (1997) 1 SCC 416 (vide para 35). That decision outlaws third-degree methods in police stations, but it is well known that third-degree methods are still widely used in many of our police stations, as this case reveals. Hence accused Sohan Singh cannot be absolved of the charge against him under Section 342 IPC.
20. The doctor (Madan Mohan Purohit) who examined Jugta Ram deposed that on 5-2-1994 he inspected Jugta Ram at Government Hospital, Barmer and he found an injury about 8 × 8 cm, deep up to the muscle. There was no penis and blood was seeping from the injury. The injury was up to the basis of the penis and towards the scrotum. The injury was serious in nature and was made by a sharp-edged weapon about 4 hours earlier. Jugta Ram was brought to the hospital by two constables one of whom was Moolaram. Obviously after cutting off Jugta Ram's penis the accused must have got scared that Jugta Ram may die of bleeding, and hence they sent him to the hospital.
21. Jugta Ram was also examined by Dr. M.L Motiyani in the hospital and he found that Jugta Ram's penis had been cut off. We have also seen the deposition of Dr. H.K Singhal, Medical Officer in Barmer Hospital who deposed to the same effect.
22. We have also seen the evidence of Jugta Ram's brother Kheraj Ram, and the other witnesses.
23. On the facts of the case we see no reason to disbelieve the prosecution case and we are surprised how the High Court has acquitted Sohan Singh and Sumer Dan and reduced the sentence of accused Kishore Singh. It was a barbaric act on the part of the accused, who deserve no leniency.
24. In our opinion, policemen who commit criminal acts deserve harsher punishment than other persons who commit such acts, because it is the duty of the policemen to protect the people, and not break the law themselves. If the protector becomes the predator civilised society will cease to exist. As the Bible says, “If the salt has lost its flavour, wherewith shall it be salted?” (Matthew, 5, Mark 9.50 and Luke 14.34-35), or as the ancient Romans used to say, “Who will guard the Praetorian guards?”
25. On the facts of the case we enhance the sentence of accused Kishore Singh to 5 years' rigorous imprisonment under Section 326 IPC and a fine of Rs. 50,000 failing which he shall further undergo rigorous imprisonment for six months. Kishore Singh is also found guilty under Section 342 IPC and sentenced to six months' rigorous imprisonment. The two sentences shall run concurrently. In case the fine is deposited the same shall be paid to the victim as compensation.
26. As regards accused Sumer Dan, his acquittal is set aside and he is found guilty of the offence under Section 326 read with Section 120-B IPC and is sentenced to 3 years' rigorous imprisonment and a fine of Rs. 50,000 failing which he shall further suffer 1 year's rigorous imprisonment. He is also found guilty of the offence under Section 342 IPC and is sentenced to six months' rigorous imprisonment. The two sentences shall run concurrently. The amount of fine if deposited shall be paid as compensation to the victim.
27. As regards accused Sohan Singh, we set aside his acquittal and hold him guilty under Section 342 IPC and sentence him to six months' simple imprisonment and a fine of Rs. 10,000 failing which he shall further suffer one month's simple imprisonment. The amount if deposited shall be paid to the victim as compensation.
28. The appeals filed by CBI are allowed, and the High Court judgment is set aside.