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  • section 436 of the Indian Penal Code and under rule 35, sub-rule 4 of the Defence of India Rules, read with section 149 of the Indian Penal Code.
  • section 436 of the Indian Penal Code and under rule 35, sub-rule 4 of the Defence of India Rules
  • section 436 of the Indian Penal Code and rule 35 of the Defence of India Rules.
  • section 2, sub-sections (1) and (2) of the Defence of India Act
  • SECTION 167 A CRIMINAL PROCEDURE CODE
  • SECTION 164 CRIMINAL PROCEDURE CODE
  • rule 129 of the Defence of India Rulesand
  • rule 35, sub-rule 4, Defence of India Rules
  • rule 129 of the Defence of India Rules.
  • section 436 of the Indian Penal Code
  • section 147 of the Indian Penal Code
  • rule 129, Defence of India Rules,
  • rule 35 of the Defence of India
  • sub-rule (2) of rule 129
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citation codes
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  • section 436 of the Indian Penal Code and under rule 35, sub-rule 4 of the Defence of India Rules, read with section 149 of the Indian Penal Code.
  • section 436 of the Indian Penal Code and under rule 35, sub-rule 4 of the Defence of India Rules
  • section 436 of the Indian Penal Code and rule 35 of the Defence of India Rules.
  • section 2, sub-sections (1) and (2) of the Defence of India Act
  • SECTION 167 A CRIMINAL PROCEDURE CODE
  • SECTION 164 CRIMINAL PROCEDURE CODE
  • rule 129 of the Defence of India Rulesand
  • rule 35, sub-rule 4, Defence of India Rules
  • rule 129 of the Defence of India Rules.
  • section 436 of the Indian Penal Code
  • section 147 of the Indian Penal Code
  • rule 129, Defence of India Rules,
  • rule 35 of the Defence of India
  • sub-rule (2) of rule 129
Smart Summary

Judgment Summary — Basrehar Canal Kothi Burning Case (Braund, J.)

Factual and Procedural Background

This is an appeal from convictions and sentences imposed by the Additional Sessions Judge of Etawah on seven appellants charged under section 436 of the Indian Penal Code and rule 35(4) of the Defence of India Rules read with section 149 IPC. The offences relate to the burning and damage of the Basrehar canal inspection bungalow (the "canal kothi") on the night of 12–13 September 1942.

The prosecution alleged a planned raid in which between ten and twenty-five men broke into the bungalow, caused damage estimated at about Rs. 1,800, and tore down telegraph wire. Two approvers (Bijai Singh and Brahmadin) gave confessions and evidence for the prosecution. Several occupants of the bungalow and other local witnesses also gave evidence. The appellants were convicted in varying degrees; most received substantial terms of rigorous imprisonment and some corporal punishment in two cases.

On appeal the Court reviewed the evidence, with particular scrutiny of the approvers’ confessions (and the circumstances of their detention), the identification evidence from bungalow occupants, and other prosecution witnesses. The judgment resolves which convictions must stand and which must be set aside.

Legal Issues Presented

  1. Whether the confessions and evidence of the approvers (Bijai Singh and Brahmadin) should be admitted and relied upon given the circumstances of their detention, including conversion from custody under the Criminal Procedure Code to detention under rule 129 of the Defence of India Rules.
  2. Whether the identification evidence (including results of identification parades and testimony of occupants of the bungalow) is sufficient to sustain convictions against each appellant beyond reasonable doubt.
  3. Whether resort to rule 129 of the Defence of India Rules for persons already in police custody under the Criminal Procedure Code constituted an abuse meriting discounting of any confession obtained as a result.

Arguments of the Parties

Prosecution's Case

  • The attack on the canal bungalow was planned and executed by a party including the appellants; the prosecution sought to prove a sequence of meetings and movements culminating in the raid.
  • Two approvers (Bijai Singh and Brahmadin) gave confessions and evidence identifying participants and describing the plan and execution of the raid.
  • Occupants of the bungalow and other local witnesses provided identification evidence and eyewitness accounts of the raid and of certain appellants being present.

Defence's Arguments

  • The defence concentrated on discrediting the approvers’ evidence and confessions, pointing to the circumstances of their detention and suggesting police influence and bias.
  • The defence attacked other prosecution witnesses (e.g., Jutwar Singh, Chiddu) on grounds of interest, delay in reporting, possible collusion or self-interest (immunity), family connections, and failure to report contemporaneously.
  • The defence implicitly relied on insufficiency of identification evidence in some cases (notably where an accused was identified by only a single witness among the bungalow occupants).

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
S. Dilbagh Singh v. Emperor Interpreting rule 129 of the Defence of India Rules: detention under rule 129 is intended for persons reasonably suspected of being dangerous; it is not intended to replace ordinary Criminal Procedure Code detention to facilitate investigation where the person is already in custody. The court relied on the reasoning in this case to conclude that converting custody under the Criminal Procedure Code into detention under rule 129 for the purposes of investigation was an abuse; this reasoning supported discounting Bijai Singh’s confession.
Vimlabai Deshpande v. Emperor Reaffirmed that detaining accused or witnesses under rule 129 of the Defence of India Rules to facilitate investigation under the Criminal Procedure Code is an abuse, described as a fraud upon the Act. The court cited this decision to bolster its view that the police’s use of rule 129 in relation to persons already in custody for criminal investigation was improper and that confessions obtained under such circumstances should be treated with great suspicion and discounted.

Court's Reasoning and Analysis

The Court proceeded in a structured manner:

  1. Analysis of the approvers' detention and confessions:
    • Bijai Singh was arrested on 18 December 1942 on charges (substantively under section 436 IPC). He was held in the police station for 16–17 days and, without apparent steps under section 167 CrPC, his custody was converted to detention under rule 129 of the Defence of India Rules by the police and an extension by the District Magistrate; he was sent to prison on 4 January and confessed on 8 January.
    • The Court found that converting his custody in this manner—effectively taking someone already in police custody under the CrPC and placing him in rule 129 detention for the purposes of investigating the same crime—fell within the category of abuse identified by the cited precedents.
    • As a consequence of that improper procedure and the potential for police influence during the extended police-station detention immediately prior to the confession, the Court discounted Bijai Singh’s confession entirely.
    • Brahmadin’s detention under rule 129 was shorter; he was arrested 17 January, detained briefly and sent to prison on 20 January, and confessed on 22 January. Nevertheless, because of the adverse inference from Bijai Singh’s case and the similar surrounding circumstances, the Court was unwilling to place reliance on Brahmadin’s confession either.
  2. Examination of other prosecution evidence (independent of approvers):
    • The Court reviewed testimony of local witnesses and participants in three chronological groups: events on 10 September (meetings alleged to have planned the raid), incidents on the way to the bungalow (Bankati, the maize field and Chiddu's role), and the eyewitness testimony of the five occupants of the bungalow during the raid.
    • Certain witnesses were found unreliable or insufficiently probative: Jutwar Singh (uncle of Bijai Singh) whose narrative contained inconsistencies and implausible omissions; Balak Ram whose evidence was not fully tested at trial by putting it to the accused; Chiddu whose prior opportunity to tell the sub-inspector was not taken and who had been detained for months before giving evidence—raising suspicion of self-interest or tailoring testimony for immunity.
  3. Central reliance on identification evidence of bungalow occupants:
    • The Court regarded the evidence of the occupants (the chaukidar, patrolmen and others sleeping at the bungalow) as the best direct evidence of what occurred inside the bungalow. The Court found no reason to suspect police tampering of this evidence and considered it to have a high degree of credibility.
    • The adequacy of conviction for each appellant turned on whether occupants (or other reliable witnesses) had made positive identifications—bolstered by formal identification parades—such that guilt was established beyond reasonable doubt independent of the approvers' evidence.
  4. Application of the above to each appellant:
    • Jagdish and Suraj Prasad: Convictions rested virtually entirely on the approvers' evidence; they were not identified by any bungalow occupant. Given that approver evidence was discounted, the Court found no substantial evidence against them and allowed their appeals.
    • Puttu Singh, Munshi Singh and Budhu Rai: Each was identified by multiple occupants of the bungalow (three occupants each in respect of Puttu and Munshi; Budhu Rai identified by Ganesh and Sami Ullah). The Court found these eyewitness identifications credible and sufficient to sustain convictions despite the approver confessions being rejected; their appeals were dismissed.
    • Rangi Lal and Nawab Singh: Each was identified by only a single occupant (Sami Ullah for Rangi Lal; Parmu for Nawab Singh). The Additional Sessions Judge had found single-witness identification insufficient in these cases; the appellate Court concurred and allowed their appeals.
  5. Sentencing consideration:
    • The Court considered the seriousness of the crime and stated it could not regard the sentences of five to seven years’ rigorous imprisonment imposed by the trial judge upon the convicted appellants as improper, and therefore declined to interfere with those sentences.

Holding and Implications

Holding (disposition of appeals):

  • The Court allowed the appeals of Jagdish, Rangi Lal, Suraj Prasad and Nawab Singh. They must be at once enlarged unless there is any other ground for detaining them.
  • The Court dismissed the appeals of Puttu Singh, Munshi Singh and Budhu Rai; their convictions and sentences as imposed by the Additional Sessions Judge stand.
  • The Court declined to interfere with the sentences (ranging five to seven years’ rigorous imprisonment) imposed upon those whose appeals were dismissed.

Implications:

  • Direct consequences on the parties: Four appellants are acquitted and to be released unless other lawful grounds exist for detention; three appellants remain convicted and will serve the sentences already imposed.
  • The Court followed and applied earlier authorities (S. Dilbagh Singh and Vimlabai Deshpande) condemning the use of rule 129 detention to facilitate ordinary criminal investigations and treating confessions obtained after such impropriety with grave suspicion. The Court’s application of those authorities resulted in discounting the approvers' confessions in this case.
  • The opinion does not state that it establishes a new principle of law beyond applying and endorsing the reasoning of the cited precedents; the immediate practical effect is the exclusion of the approver confessions and the consequent re-appraisal of the sufficiency of other evidence for each appellant.

Note: This summary is strictly limited to facts, findings and reasoning contained in the provided opinion and does not add or infer information beyond that opinion.

    Emperor v. Jagdish And Others

    Braund, J.:— This is an appeal from the sentences and convictions of seven appellants by the Additional Sessions Judge of Etawah. The appellants were charged under section 436 of the Indian Penal Code and under rule 35, sub-rule 4 of the Defence of India Rules, read with section 149 of the Indian Penal Code. They were all, with the exception of appellant Munshi Singh, sentenced to seven years' rigorous imprisonment under section 436 of the Indian Penal Code, one year's rigorous imprisonment under section 147 of the Indian Penal Code and seven years' rigorous imprisonment under rule 35, sub-rule 4, Defence of India Rules and in conjunction with the last sentence the learned Additional Sessions Judge imposed a fine of Rs. 100. In the case of the appellant Munshi Singh the sentences under section 436 of the Indian Penal Code and under rule 35, sub-rule 4 of the Defence of India Rules are two years less. In the cases of Jagdish and Puttu Singh there are also sentences of whipping.

    The case is known as the Basrehar Canal Kothi Burning Case. The facts may be shortly set out. It happened during the night of the 12th of September, 1942, at the tail end of the August disturbances at or shortly after midnight. There is a small canal inspection house at or near Basrehar village, which is occupied for the purpose of administering and guarding the canal and its appurtenances in that neighbourhood. Basrehar village is itself four miles from the nearest police station at Chaubia. On this particular night, we know that there were in the canal bungalow some five persons the bungalow mali, whose name was Ganesh, the mail runner called Basanta, a beldar or labourer called Parmu and two members of the patrol, Akbar Ali and Sami Ullah. They were asleep, Parmu and Basanta on the eastern verandah of the bungalow, Ganesh on the western verandah and Sami Ullah and Akbar Ali in the stables, which apparently served not only as stables but also as the quarters of the men of the patrol. These stables were in a short distance to the south-east of the bungalow and between the bungalow and the stables there was a small mango grove and a road.

    At or shortly after midnight a party of men, variously described as between ten and twenty-five in number, attacked the place by breaking open the doors and eventually burnt a good deal of the contents and did damage which has been assessed at something like Rs. 1,800. In addition to this, a length of telegraph wire was dragged down from the telegraph poles near the bungalow and thrown down a well. Whoever may have done it, there is no doubt that this was a deliberately planned and executed raid on this particular piece of Government property.

    It is in respect of this affair that the seven appellants have been, tried and sentenced. I should like to say at once that the learned Additional Sessions Judge appears from the record to have conducted the trial with fairness and with great care and it is right to say that, notwithstanding that my own view, does not wholly agree with his. The evidence against the appellants really goes by stages and corresponds with the events as they are set out in) the prosecution story. It is said that the assault on the canal bungalow had been planned at the instigation of the Congress agitators some days earlier. If the prosecution story of what happened is right, then on the 10th of September there was a meeting between the appellants Jagdish and Puttu Singh, together with another man who has avoided trial by absconding called Arjun Singh, at the house of the appellant Jagdish at Basrehar. This is said to have taken place at about 4 o'clock in the afternoon. It is suggested that Arjun Singh then came and upbraided Jagdish and Puttu Singh for having done very little towards helping the disturbances and in the sabotage of Government property then, going on. The prosecution has endeavoured to establish this meeting by the evidence of the two witnesses, namely, Chiddu, prosecution witness No. 27 and Mahadeo, prosecution witness No. 26.

    Thereafter the next event is said to have been a meeting on the same day—which was a thursday—on a chabutra under a banyan tree in the village. At this meeting—assuming it took place—there are said to have been present all the appellants as well as one or two others, including Arjun Singh mentioned above and also two men—Bijai Singh and Brahmadin—who subsequently became approvers in the case. This meeting was again adjourned and they agreed to meet later that same evening in the house of the appellant, Nawab Singh, Two days later on Sunday night, no doubt as a result of what had been decided upon on Thursday, a party, including the appellants and the approvers, is said again to have assembled in Nawab Singh's house armed with the instruments of dacoity and it is from there that they are alleged to have set out for the assault on the canal bungalow.

    There were, however, two incidents on the way. They first reached a village, Bankati, and there, if the evidence is to be believed, the appellant, Nawab Singh, was recognized and accosted by an inhabitant of the place called Bala Ram who happened to be at the door of his cow-shed. This Bala Ram has given evidence of seeing, and speaking to, the appellant Nawab Singh, also of the fact that there were a number of other people with Nawab Singh in the background, although owing to the darkness of the night he does not claim to have seen them actually or to have recognized them. He merely heard them. That evidence is intended to prove the sequence of events which took place as the expedition proceeded.

    The next incident took place when they reached a maize field belonging to the appellant Jagdish. There they are said to have fallen in with a certain Chiddu, who had gone there from the village to have a quiet smoke. It may perhaps be added that Chiddu was himself subsequently arrested as having taken part in the affair, but he was ultimately released after some four months' detention. Chiddu's story is that the party or rather the number of small parties into which they had split up—arrived at this field at about 10 p.m at night and be (Chiddu) was told to go and scout round the canal bungalow to see if the Chaukidar was awake. This he apparently did, and after reporting on the first occasion that the chaukidar was still awake he subsequently Drought the information that, after the manner of chaukidars, he had gone to sleep. Chiddu was then sent to fetch an axe which he duly did and then the story goes that the party proceeded and—assuming always that Chiddu has spoken the truth—he was pressed to accompany them but he got out of it on the ground that he had sprained his leg.

    That having happened at the maize field, the party proceeded for the final assault on the canal bungalow, but before they reached it they climbed at least one telegraph pole, tore down the telegraph wire and by some primitive means of using an axe seem to have succeeded in Cutting it and throwing it down an adjacent well. They then went on to the canal bungalow itself. So far as what actually happened is concerned, it need not be set out at any length. They burst into the kothi and did a good deal of damage and in the end set fire to the contents. What, however, is important is that it was at this point that the next—and the main—group of evidence comes on the scene in the form of the five men, whose names I have given above, who were asleep either on the verandahs of the bungalow or in the stables.

    The evidence, therefore, upto this point falls into three groups—first of what happened on the 10th of September; next of what happened on the way to the canal bungalow; and thirdly the evidence of the occupants of the bungalow itself. But the matter goes beyond that, because the prosecution has produced two approvers, Bijai Singh and the other a man named Brahmadin. Practically the whole of the defence was concentrated at the trial, in both cross examination and argument, on destroying the evidence of these two approvers; and conversely, I think I am doing the learned Additional Sessions Judge no injustice if I say that in the long run he accepted the evidence of the approvers, and that it governed his judgment. In this appeal moreover the attack—or at least the main attack—has again been concentrated on these two approvers, since, if their evidence is not discarded, these convictions would obviously have to stand. I must, therefore, deal with the evidence of the two approvers with some little care.

    If the evidence of the two approvers, Bijai Singh and Brahmadin, is to be judged by the volume of suggestion and innuendo directed against them by the cross-examination of the defence, then it can be of very little value. But there are, to my mind, more substantial reasons in this case why the evidence of these two approvers has to be considered with the greatest care and I must first set out certain further facts and dates relating to the course of the investigation itself.

    The incident took place on the night of the 12th of September, 1942. A very short report was made at the Chaubia police station at 3.45 a.m on the same morning, that is to say, in the early hours of the 13th of September. It was a purely formal report lodged by the chaukidar of the village, and contained little or no detail. On the same day the investigation was begun by the second officer of the Chaubia police station, who naturally enough, began by examining the occupants of the canal bungalow. On the 14th of September, the investigating officer apparently got to know something about the appellants Puttu Singh and Jagdish; but it was not till the 18th of December—three months later—that any one was arrested. The first person to be arrested was the approver, Bijai Singh. He was taken into custody at the village called Nagla Chhati in the same police circle as Chaubia. Now the fact is that from the 18th of December, 1942, until the 4th of January, 1943, a period of sixteen or seventeen days—the approver Bijai Singh was kept in custody at the police station and was not sent to jail. I shall explain how that came about in a moment. On the 4th of January, 1943, he was sent to prison and on the 8th of January—four days later—he offered a confession which was duly recorded before a magistrate. The circumstances in which this protracted detention of Bijai Singh in the police station came about were these. He was arrested, as I have said, on the 18th of December, 1942; and there can be no possible doubt that his arrest was in respect of an offence under the Indian Penal Code. It is true that there was added to it a charge under rule 35 of the Defence of India Rules—that is to say, the rule dealing with sabotage—but the fact remains that the substantial matter for which Bijai Singh was arrested was the charge under section 436 of the Indian Penal Code of committing mischief by fire in relation to the attack on the canal bungalow. It is very important for the purpose of getting a clear view of this matter to appreciate the fact that he was taken into custody—was in fact held in custody — form the 18th of December onwards on a charge (at that time not fully investigated) under the Indian Penal Code. This view is, I think, fully confirmed from Ex. P-83 at page 27 of the record before me which is the report of the policeman, who arrested Bijai Singh “in the case, criminal No. 66, under section 436 of the Indian Penal Code and rule 35 of the Defence of India Rules…”. It goes on, to relate how that arrest was effected. For the next four days he was held in the police station, and, as far as I know, nothing happened. None of the usual steps under section 167 of the Criminal Procedure Code appear to have been taken; but instead what seems to have been done was that Bijai Singh's arrest on the several changes on which he was apprehended was quietly converted into detention in police custody under rule 129 of the Defence of India Rules. In short, the police, having taken the man into custody under the Criminal Procedure Code, then proceeded automatically to hold him in custody under rule 129 of “the Defence of India Rules. That was the position up till the 22nd of December. The police then appear to have applied for, and obtained, an order from the District Magistrate under proviso (1) to sub-rule (2) of rule 129 extending the period of “detention” from fifteen days “until further orders”. It would be interesting to know what reasons were given to the District Magistrate for this. In the result, therefore, Bijai Singh, having been arrested for an offence under section 436 of the Indian Penal Code and having been brought into custody, as it seems to me, under the provisions of the Code of Criminal Procedure, then automatically (and probably unknown even to himself) had the character of his confinement changed, first by the police and then by the District Magistrate, from detention under the Code of Criminal Procedure to detention under rule 129 of the Defence of India Rules—and this over the period of the most active investigation of this crime, and almost immediately preceding the presentation to the authorities of his confession on the 8th of January. So much for Bijai Singh.

    The facts as regards Brahmadin are somewhat different. He was arrested on the 17th of January in the forenoon and was again, as I understand, kept in custody in the police station until the 19th of January, when an order was also made for his detention under rule 129 of the Defence of India Rules. However, he was actually sent to prison on the following day (die 20th of January) and his confession was forthcoming on the 22nd of January. It is difficult to see why in his case the formality of detaining him at all under rule 129 of the Defence of India Rules was resorted to, seeing that he was already in custody and was in fact sent to prison on the following day. The not unnatural suggestion of the defence is that, in his case, it took a shorter time in police custody to get him to make up his mind to confess, and that, therefore, it turned out to be unnecessary for the police to hold him in detention under the Defence of India Rules for so long a period as in the case of Bijai Singh.

    Those are the facts and I should desire, before proceeding any further, to refer to two recent cases, one from Lahore, and the other from Nagpur, which bear upon the improper use of rule 129 of the Defence of India Rules in relation to criminal proceedings. In S. Dilbagh Singh v. Emperor(1), the learned Chief Justice and another Judge of the High Court of the Punjab in dealing with rule 129 of the Defence of India Rules and the powers on the police to arrest, and hold in arrest under it without a warrant, expressed the view that rule 129 was framed for the purpose of enabling persons who were reasonably suspected of being dangerous to be detained without the necessity of the formal procedure under the Criminal Procedure Code. But these learned Judges did not think that the rule was ever intended to cover the case of a person who, even if he might have committed some past prejudicial act, could be no longer regarded as a potential danger either to the State or to the prosecution of the war. The learned Chef Justice observed that, in his view, rule 129 of the Defence of India Rules had to be read in the light of section 2, sub-sections (1) and (2) of the Defence of India Act and that, on doing that, it became clear that detention under rule 129 could only be justified when a person's continuance at liberty became dangerous. Reverting for a moment to the present circumstances, it is very difficult to see what justification there could be for invoking rule 1, 29, in the case of a person who, whatever he may have clone, was no longer even at liberty but had already been taken into custody under the provisions of the Criminal Procedure Code. One can appreciate that these are cases in which, for special reasons in war time, it is proper to ??? he authorities with arbitrary powers overriding the ordinary provisions of the Criminal Procedure Code. But it is to my mind, impossible to construe rule 129 of the Defence of India Rules as justifying the police, in effect, in taking a person, who is already in their custody under the Criminal Procedure Code, out of that custody and placing him in detention under the Defence of India Rules pending, and for the purpose of, the investigation of the very crime for which he was originally apprehended. In the case referred to above, the learned Judges came to the conclusion that resort to rule 129 of the Defence of India Rules for the purpose of facilitating the investigation of a crime under the Criminal Procedure Code was an abuse of them.

    In Nagpur in the still more recent case of Vimlabai Deshpande v. Emperor two learned Judges of that Court came to substantially the same conclusion. They agreed with the learned Chief Justice of the Punjab High Court and said: “If a police officer, for facility of carrying on an investigation unhampered and unrestricted, detains an accused person, or a witness supposed to be acquainted with the facts and circumstances of the case, under rule 129, Defence of India Rules, that would be an abuse of the power conferred under rule 129 …” And the learned Judges described it as a fraud upon the Act. With respect, I agree. In the present case, so far as Bijai Singh is concerned, as I have said more than once, he was taken into custody under the Criminal Procedure Code. Even assuming that the attack on the canal bungalow was a prejudicial act, as no doubt it “was, once Bijai Singh was in arrest under the Criminal Procedure Code, it seems to me that there could by no stretch of imagination be any longer any bona fide reason for setting in motion the machinery of rule 129 of the Defence of India Rules. Nevertheless, by quietly resorting to that rule, the police and the District Magistrate were enabled to keep him in custody in the police station for a period of seventeen days. He was then sent to the prison, and almost immediately afterwards produced a confession. Apart altogether from the bitter attack that has been made on the confession on its merit, this to my mind is enough to discount the confession of Bijai Singh altogether. If there is one thing more than another that the Criminal Procedure Code seeks to safeguard, it is the immunity of potential witnesses and in particular, potential approvers, from police influence. I venture to express some slight surprise that the Magistrate of the first class, before whom the confession of this man was recorded four days later, did not, in view of section 164 of the Criminal Procedure Code, direct some special examination to the circumstances in which this confession was to be made. That observation would, of course, be unjust if the Magistrate in question was not aware of what had happened. It is right to say that it is nowhere shown that he was aware of it and I should not wish to do him any injustice.

    For these reasons alone, in my judgment, the confession and evidence of Bijai Singh fails. Taking the whole of the circumstances together, I am not prepared to place the confession and evidence of Brahmadin on any different footing. It is true that the detention of Brahmadin in police custody under rule 129 of the Defence of India Rules was mucli shorter. My mind, nevertheless, is so unfavourably affected by what happened in the case of Bijai Singh that I should be reluctant to place the least reliance on the confession of Brahmadin either.

    That, however, is not enough to dispose of altogether of this appeal since there is, as I have already pointed out, considerable further evidence, which is independent of the evidence of the approvers. I shall first deal briefly with that evidence which seeks to implicate the appellants before the point of time at which they began the actual attack on the canal bungalow. We will start with the evidence of the man, Jutwar Singh who says that he met a party of twelve or thirteen men led by the appellant Nawab Singh between 8 and 9 in the night going from the village towards the canal distributary. He then went on to name all the seven appellants together with Bijai Singh as among that party. I am not impressed with this man's evidence. To start with, he is the uncle of Bijai Singh. Secondly, the only person he claims to have spoken to is the appellant Nawab Singh. He was not examined till nearly three months later by the police, and there are curious things said by him in his evidence. Though he must inevitably have connected the party he had met in the evening (assuming it to be true that he did meet a party) with the burning of the canal bungalow, he says he did not tell anyone about it. He suggests that, when he met Nawab Singh with this considerable party of men, he did not think it worthwhile asking him what he was doing at that time of the night or where he was going. It never occurred to him as being curious; nor did he ask any of them what they had been doing that night, and he alleges that, “even after hearing of the burning of the kothi, there was no suspicion in my mind against Puttu Singh …”. This and similar statements leave me with a sense of uneasiness about Jutwar Singh's evidence. I observe too from the statement made by the appellant Nawab Singh that the learned Judge never put to this appellant any question whether he denied having met jutwar Singh on this night. The learned Judge did ask the accused a number of questions during their examination, and I think it would have been proper, to say the least of it, to have given at any rate Nawab Singh an opportunity of denying this most damaging piece of evidence against him. There is then the evidence of Balak Ram who claims to have met the same party a little later, although he only saw Nawab Singh. This again was never put to Nawab Singh at the trial. And I should, for myself, be unwilling to rely on this evidence. Chiddu has related the incident at the maize field. But he had an opportunity of telling the sub-inspector all about this on the 14th of September, and did not do so. This man was himself in custody for four months and then appeared at the sessions trial as a prosecution witness. He was at least under suspicion of having been concerned in the crime himself and one cannot avoid some suspicion that he may have adjusted his evidence to secure his own immunity from trial. It is on his evidence and also on that of Mahadeo that the first meeting between Puttu Singh, Jagdish and Arjun Singh rests. Upto this point none of this evidence would convince me that this case had been brought home beyond a reasonable doubt to the appellants.

    We now come, however, to the evidence of the occupants of the canal bungalow itself and this evidence, to my mind, stands on an entirely different footing from all other evidence in the case. There is nothing as far as I can see to lead me to suspect that it has or might have been tampered with by the police. It is moreover, the most direct and the best evidence of what actually happened that there can be. Finally there is sufficient restraint about it to give it, in my view, a high decree of credibility. I do not propose to go through the detail of it at great length. The usual identification parades had been held and in the judgment that I have formed, the result of this case must ultimately rest on those identification parades and nothing else. Where those identification parades do satisfy the test of guilt I certainly should not look to any other evidence in the case; and conversely where the people who were in the best position to know what actually happened have given evidence of what they saw—and have given that evidence in a manner which entitles it to belief—then I should be disposed to believe it whatever the defects in the quality of the rest of the evidence in the case may be.

    Judged by this test, I must allow this appeal at once in the case of the appellants, Jagdish and Suraj Prasad. Their convictions, rested on the evidence of the approvers and virtually on nothing else. They have been identified by none of the occupants of the canal bungalow, and in those circumstances in the view I have taken there is no evidence worth speaking of against them. The appeals of Jagdish and Suraj Prasad are accordingly allowed and they must be at once enlarged unless there is any other ground for detaining them.

    The next group of appellants with which I propose to deal are the appellants Puttu Singh, Munshi Singh and Budhu Rai. These three appellants have each been identified by three of the occupants of the bungalow. In the case of Puttu Singh, he has been identified by Akbar Ali, one of the patrols who was sleeping in the stable, and he has also been identified by Ganesh and Parmu who were sleeping on the verandahs of the bungalow itself. As regards Munshi Singh, he has been identified by Sami Ullah, Akbar Ali and Basanta and in the case of Budhu Rai, he was recognized and has been identified by ??? Ganesh and Sami Ullah. There is, to my mind, little to be said against the evidence of these eye-witnesses. Most of them ran away to places in which they could hide themselves. One went behind the Dadonean hedge; Sami Ullah went into the little grove at the south-east corner of the bungalow and from these various places they peeped out. There was obviously enough light from the burning that was going on and I can find no flaw in the story told. It is quite true that their evidence has been attacked on the ground of various kinds of hostility, enmity and prejudice but in fact nothing has been shown which, to my mind, discredits their evidence. I have come to the conclusion that, notwithstanding the failure of the two approvers, the convictions of Puttu Singh, Munshi Singh and Budhu Rai must stand by virtue of the weight of the other evidence against them. This brings me to the last two who are the appellants Rangi Lal and Nawab Singh. On the test that I have adopted the only evidence remaining against them is the evidence of one witness in each case. In the case of Rangi Lal it is Sami Ullah and in the case of Nawab Singh it is Parmu. The learned judge in summing up his own judgment in respect of the appellant Rangi Lal has said at page 264 of the record that this appellant was identified by Sami Ullah alone, which is insufficient. He points out, moreover that it is possible that Sami Ullah might have known him and that, therefore, the identification by him would carry less force. Without wishing to lay it down that a man can never be convicted on the evidence of a single identifying eye-witness, I am not prepared in this case to differ from the view expressed by the learned Additional Sessions Judge, and I shall accordingly allow the appeal of the appellant Rangi Lal. For the same reasons I shall also allow the appeal of the appellant Nawab Singh. In his case also the learned Judge has found the evidence of one identifying witness to be insufficient.

    The result of this appeal, therefore, is that the appeals of Jagdish, Rangi Lal, Suraj Prasad and Nawab Singh are allowed. The appeals of Puttu Singh, Munshi Singh and Budhu Rai will be dismissed. I have considered the question of sentence. The crime is a serious one and I cannot possibly say that the sentences of five to seven years' rigorous imprisonment imposed upon them by the learned Additional Sessions Judge is in any way improper. I do not propose, therefore, to interfere, in the matter of the sentences of those who remain convicted.

    As regards the four appellants whose appeals have been allowed it is to say the least, unfortunate that well over a year should have elapsed before they have been able to have them heard. I understand that they have spent the whole of this term in prison.

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