SANJAY KUMAR AND ANOTHER vs STATE OF JAMMU & KASHMIR

In the trial for offence under Sections 376, 341 and 212 R.P.C. arising in FIR No.43/2016 of Police Station, Khour, the trial court recorded

statement of PW-1, ShakuntlaDevi,the mother of the victim, in her chief-examination on 30. 09. 2016. Hercross-examination, however, was

deferred as defence counsel was not present on that day and the case was adjourned to 18. 10. 2016. On 18.10.2016 the defence counsel moved an

application seeking permission of the trial court to permit him to cross-examine PWs 1 to 6 after thechief-examination of all of them is recorded on the

ground that all of them are members of the same family, they have been cited as important witnesses and the line of defence shall get exposed in case

they are cross-examined one by one. This application was filed under Section 272 (2) of the Code of Criminal Procedure (for short the Code). The

trial court dismissed this application on the same day primarily taking the view that the witness is a lady who has to come from far-flung place so

deferring her statement as desired by the defencecounsel will amount to persecution of the witness.

In additionthetrial court observed that the contention that PWs 1 to 6 belong to the same family is not supported by cogent proof and that it

was very difficult to admit that defence of the accused will be disclosed by cross examining PW-1. The learned trial court, while impliedly

accepting that PW1could be a material witness as the victim might have narratedthe incident to her,however, tookthe view that adjournment forcross-

examination of the witness in a criminal case will give wrong signal to the society and will also affect the trial of the case and the witnesses

produced by the prosecution may also be subjected to undue harassment. The trial court relied upon the Supreme Court judgments

inN.G.Dastane vs. Shrikant S. Shivde, AIR 2001 SC 2028Â Â and Mohd. Khalid vs. State of West Bengal, (2002) SCC 3343 and thus, rejected the

prayer of the defence and adjourned the case for recording the cross-examination of PW-1. Order dated 18. 10. 2016 passed by the trial court is

impugned by the petitioner (accused) in this revision petition.

Learned counsel for the petitioner submitted thatSection 272 (2) of the Codeconfers a valuable right on the defence to seek deferment of

crossexamination of material prosecution witnesses till examination in chief  of all of them is recorded. This provides a safeguard to the

accusedby not disclosing the line of defence by cross examining the prosecution witnesses one by one and thereby incurring the risk of giving chance

tothe remaining prosecution witness(es) to fill up the lacunaein prosecution case, as they may emerge in the cross-examination of a witness.Â

Mr. S.S.Nanda, learned Sr.AAG, however, supported the impugned order.

Section 272 is comprised in the Chapter XXIIIof the Code that lays down the procedure of trial before a Court of Session.It deals with

theproduction of prosecution evidence in a session trial. Sub-Section (1) of Section 272 provides that on the date fixed for prosecution evidence,

thetrialJudge shall proceed to take all such evidence as may be produced in support of the prosecution. The taking of evidence of a prosecution

witness would mean recordinghis chief-examination, cross-examination and the re-examination, if any. Sub Section (2), however, makes a provision

for deferring the cross-examination of a prosecution witness after recording his chief-examination, besides recalling any prosecution witness for

further cross-examination. Sub-Section (2) reads:

“(2)The Judge may, in his discretion, permit the cross-examination, of any witness to be deferred until any other witness or witnesses have been

examined or recall any witness for further crossexamination.â€​

Sub-Section (2) of Section 272 of the Code is too clear in its scope and meaning. It does not permiten bloc deferment of cross-examination of all the

prosecution witnesses or a group of them. What ispermissible underSubSection (2)is that trial judge may in his discretion defer cross-examination of a

particular witness until another witness or witnesses have been examined. When such permissionshould be granted is not indicated in Sub-section (2).

Since the deferment of cross-examination of a witness is to be permitted until any other witness or witnesses have been examined, exercise of

discretion will be guided by the nature of evidence of the witness whose cross-examination is sought to be deferred and the evidence of the

witness(es) until recording of whose evidence deferment is sought. If evidence of two are more witnesses is interrelated the trial judge may on the

request of the defence exercise the discretion of deferring the crossexamination of one of them until evidence of the other or others is recorded.

The prayer made for en blocdeferment of cross-examination of six witnesses by defence counsel, therefore, was not in consonance withthe spirit

ofSubSection (2) ofSection 272 of the Code and on that score trial court was justified in rejecting the prayer. However, the reasoning recorded by the

learned trial judge cannot sustain nor the ratio of the authorities relied upon by the learned trial judgeis applicable as the same does not relate to

Section 272(2). Once deferment of cross-examination ofa prosecution witness is soughtby the defenceunder Section 272 (2), deferment can be

allowed or refused within the parameter of the said provision and not onancillary consideration like convenience of the witness or possibility of any

wrong signal to the society as has been observed by the learned trial Judge.  What the trial Judge has to see in dealing with requestÂ

underSection 272 (2)Â is, whether prejudice is likely to be caused to the accused by cross examining a witness before evidence of any other witness

or witnesses have been recorded and it would be in the interest of justice to defer his crossexamination.

In the case on hand, PW-1 is mother of the victim. She had lodged the report, as rightly observed by the learned trial Judge, on the basis of

information provided to her by the victim. Without dilating much, I would say precisely that deferment of her cross-examination until evidence of the

victim has been recorded will meet the ends of justice and prayer to that extentshould have been allowed. However, learned counsel for the

petitioner could not make out a case for deferment of cross- examination of all the six witnesses.

Viewed, thus, the impugned order is modified by providing that learnedtrial court shall allow deferment of the cross-examination of PW-1until

evidence of the victim,including her chief-examination, cross-examination and reexamination, if any, is recorded.

Registry shall send a copy of this order to the trial court.

Disposed of.