K.N.SINHA, J. - (1.) THE present revision has been filed against the order dated 17 -7 -2004 passed by Additional Sessions Judge, Fast Track Court, Basti, rejecting the application of the revisionist under Section 319 Cr. P.C. for summoning Krishna Gopal.
(2.) THE brief facts necessary for disposal of this revision are that revisionist Raj Bahadur lodged the report against Ram Naresh Krishna Chandra, Krishna Gopal and Allu under Section 323/504/506/308 IPC which was registered at Crime No. 362/02. The case was investigated and charge sheet was submitted against all accused except Krishna Gopal. The case was committed to the Court of sessions and the 'trial' started wherein the complainant was examined. The complainant also named Krishna Gopal besides the other accused. On this statement the revisionist moved an application before the concerned Court for summoning Krishna Gopal as accused. The other co -accused facing trial filed objection. The Court after hearing the prosecution and the co -accused rejected the said application by order dated 17 -7 -2004. Being aggrieved by the said order the present revision has been filed. I have heard learned Counsel for the revisionist and the learned AGA, perused impugned order and other documents on record. There is no dispute about this fact that the name of Krishna Gopal was mentioned in the FIR and he was not charge sheeted; now it was for the trial Court to have considered the prayer in view of the evidence adduced by the prosecution. At the very outset it may be pointed out that an objection filed by co accused for Krishna Gopal should not have been entertained. The Court had to decide on the evidence available as to whether the accused not facing trial should be summoned under Section 319 Cr. P.C. or not. The trial judge has written a lengthy judgment but he has based his judgment on the wrong appreciation of the law laid down on the subject, sometimes he has cited authorities but has not followed them. He has simply quoted few words from the head note and sometimes he has misquoted those head notes and came to a wrong conclusion. He quoted 2003, Allahabad Dand Nirnaya 549 Munkad v. State of U.P. and others and head note of the same. Similarly, he has quoted 2003 (1) A. Cr.R. page 245 Khalid v. State of U.P., 2000(1) A Cr.R page 183. Shiv Sachin v. State of U.P., These authorities were cited on behalf of prosecution in which it was laid down that the trial judge has power to summon any other person as accused not facing the trial under Section 319 Cr. P.C. The trial Court probably thought that his function was over simply by quoting the head note of the judgment. After this in the similar way he quoted few judgments cited on behalf of the co accused. He has quoted, Smt. Rukhasana Khatoon v. Sakhawat Hussain, 2002(1) JIC 455 (SC) : 2002 ACC (44) 411, which also lays down that the person not facing trial can be summoned as accused who is named in the FIR but not charge sheeted but he has hardly paid any attention to the law laid down under the said judgment. The learned trial judge has quoted, 1990 A Cr.R. page 697, Ratan Prakash v. State, in which it has been laid down that the Court should wait till the cross -examination of the witness examined. He also quoted 1999(1) JIC 32 (All) : ACC 1998 (36) page 711, Ashok Kumar v. State of U.P. and came to the conclusion that the Court should wait for the cross -examination of the witness before the summoning order. He has grossly misinterpreted this judgment or probably not cared to read the same. This Court in the above judgment has held that if the witness was examined and cross -examined before passing an order under Section 319 Cr. P.C. the whole process has to be repeated in view of Section 319(4)(a) Cr. P.C. This was also held that power under Section 319 Cr. P.C. can be invoked on examination in chief without waiting for cross -examination. He has misread the judgment. The trial Court held that as the Investigating Officer did not find his involvement in the incident and no cross -examination was done summoning order under Section 319 Cr. P.C. can not be passed unless the cross -examination is completed. It is really not only surprising but shows a complete ignorance of law and non -applicability of the mind of the trial Judge in respect of the law laid down on this subject. The trial Court has on page 6 of his judgment cited a Division Bench Case of this Court 1999 (38) Allahabad Criminal Ruling page 123, Ram Gopal v. State of U.P. He has only quoted the head note without understanding what law has been laid down. In case of Ram Gopal (supra) the question referred before the Division Bench was whether the term evidenced as used in Section 319 Cr. P.C. could only mean all evidence completed by cross -examination or if the Court can take action under this Section even on the statement made in the examination in chief of one or the other witnesses” The Division Bench of this Court answered the above referred question as follows: “The term evidence as used in Section 319 Cr. P.C. does not mean an evidence on complete cross -examination and the Court can take action under Section 319 Cr. P.C. Even on the statement made in the examination in chief of one or more witnesses. The whole of judgment of Ram Gopal's case was passed on the interpretation of the term 'evidence' and it was finally held that the examination in chief alone of one or any other witness was sufficient to invoke the provisions of Section 319 Cr. P.C. without the cross -examination. Even after quoting this judgment in his order the trial Court held that the provisions under Section 319 Cr. P.C. can not be invoked without cross -examination. It would simply reveal the non -application of the mind of the trial judge. Not only this he has not read these judgments at all while preparing his order, as indicated above. After this Division Bench Judgment the matter which was in controversy by the different High Courts, was set at rest by apex Court in Rakesh and another v. State of Haryana, 2001 CBC 737, wherein the Apex Court examined judgements from various High Courts including the judgment of Ram Gopal's case (supra) and came to the conclusion that in cross -examined 'evidence' of the witness constitutes evidence within the meaning of Section 319 Cr. P.C. When the Court could not appreciate even the judgment which he has cited in his order properly it can hardly be expected from him that he would keep himself abreast with the latest law of the Apex Court. Thus the finding is wholly perverse on this point. The trial judge has also rejected the application on the ground that the injured witness was not examined. The Code of Criminal Procedure does not lay down that while invoking the provisions Under Section 319 Cr. P.C. a particular kind of witness should be examined. The First Information Report shows that Krishna Gopal was armed with Lathi and Danda, injured Ram Swarath has received as much as 12 injuries by hard blunt object. The Doctor admitted him in the hospital and his general condition was found to be poor. The fracture of Mandible was also found. Krishna Gopal and others being armed with Lathi and Danda causing 12 injuries with, above weapon shows that Krishna Gopal was involved in the occurrence and sufficient ground existed for proceeding against him.
(3.) THE application of prosecution has been wrongly rejected with the wrong application of the fact and law. The Revision is allowed. The order dated 17 -7 -2004 is set aside. The interim order dated 18 -8 -2004 stands vacated. The matter is remanded back for reconsidering the application 25 Kha on the basis of the evidence on record and applying the law correctly.;