- (1.) K. N. Ojha, J. Instant revision has been preferred against order dated 4-8-2005 passed by C. J. M. Bulandshahr in case No. 1234 of 2003, State v. Mahabir & Ors. , whereby the revisionist Pintu and Prempal have been summoned under Section 319 Cr. PC to face trial in crime No. C-2/03 alongwith other accused persons who are already facing trial bearing Case No. 1234/03 under Section 323/324/336/452/504/506 IPC.
(2.) HEARD Sri Gaurav Kakkar learned Counsel for the revisionist, learned AGA and have gone through the record. According to prosecution Ramesh Chandra moved application under Section 156 (3) Cr. PC against revisionist and two others that on 7-2-2003 at 5 p. m. co-accused Mahabir armed with Rifle, Dharamveer and Virendra armed with lathi came at his door, revisionist were having brickbats and caused injuries to his son Pushpendra and his wife Smt. Neeraj. Since FIR was not written at the Police Station, application under Section 156 (3) Cr. PC was moved. On the direction of the Magistrate concerned Case Crime No. C- 2/03 under above mentioned sections was registered at Police Station Gulawti District Bulandshahr. After the FIR was lodged investigation started, charge-sheet was submitted against other accused persons but final report was submitted in respect of the revisionist. Charge was framed and as many as six witnesses were examined. Thereafter application under Section 319 Cr. P. C. was moved to summon revisionist Pintu and Prempal also so that they may also face trial as accused. This application was allowed. Hence this revision has been filed. It has been submitted by learned Counsel for the revisionist that when as many as six witnesses have been examined and the case is at the last stage, it was not proper stage to exercise power under Section 319 Cr. PC. In respect of this contention 2000 (2) JIC 5 (SC) : 2000 (40) ACC 795 (Michael Michado v. Central Bureau of Investigation) has been filed in which Hon'ble Apex Court has held that when as many as 52 witnesses were examined, to summon other co-accused persons was to cause repetition and delay the disposal of the case. It was held that it was not such a case in which the power under Section 319 Cr. P. C. be exercised. A perusal of the record shows that in Michael Michado case complaint was lodged for forgery being committed from two Banks at Bombay and Ahmadabad for taking about Half Crore rupees with conspiracy of Bank officials, Considering the gravity of the offence Central Bureau of Investigation made investigation, official and non-officials both were involved in the racket, 54 witnesses from different places and large number of records were examined. In these circumstances it was held that if the other accused were being summoned on the basis of last three statements it was not proper. In the cited case it was held that three witnesses on whose statement the accused were being summoned under Section 319 Cr. PC had created suspicion about involvement of such accused persons. It was held that if there is evidence causing suspicion it should not be made basis for summoning the accused under Section 319 Cr. PC. In this case the position is otherwise. The allegation does not create only suspicion. It has been clear case of the prosecution that since the beginning FIR was lodged revisionist were named in FIR though final report was submitted but six witnesses were examined and all of them stated about involvement of the revisionist and it was stated that they had used brickbats in causing injuries. Section 319 Cr. PC contemplates as below: " (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 persons when the Court took cognizance of the offence upon which the inquiry or trial was commenced. "
(3.) IN the cited case the name of the appellants did not figure upto the statement of 49 witnesses but in this case the role of accused was specifically assigned, since the time the FIR was lodged. IN the cited case complication was of summoning witnesses from different places and examination of Bank record while in this case witnesses Ramesh, Pushpendra, Smt. Neeraj, Rajveer and Virendra are family member of the complainant or of the same Village Kurli, Police Station Gulawti, District Bulandshahr where the family of injured-complainant lives. Both parties are resident of the same Village Kurli. Therefore, these witnesses can be examined even on one or two dates and process is not to be sent to different places. Address is not to be ascertained and records are not to be produced again from different Banks like in the cited case. As is evident from the provision of Section 319 Cr. PC quoted above, the power can be exercised at any stage. Eyewitnesses of this case have stated specific role of the revisionist that they entered into the house of complainant and injured with brickbats. Injured Smt. Neeraj herself stated about active role of the revisionist. Therefore, if the C. J. M. has summoned the revisionist under Section 319 Cr. PC to face the trial alongwith other accused persons there is no illegality in the order.;