PUNI DEVI & ORS. versus TULSI RAM

Citation: [2019] 4 S.C.R. 1 · Decided: 13-02-2019 · Supreme Court of India · Bench: D.Y. CHANDRACHUD, HEMANT GUPTA · Disposal: Appeal(s) allowed

Cited by 3 judgment(s) · see the full citation network in Lexace

Judgment (excerpt)

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[2019] 4 S.C.R. 1
PUNI DEVI & ORS.
v.
TULSI RAM
(Criminal Appeal No. 263 of 2019)
FEBRUARY 13, 2019
[DR. DHANANJAYA Y CHANDRACHUD AND
HEMANT GUPTA, JJ.]
Penal Code, 1860 – s.379, 427, 447 and 504 r/w s.149 –
Criminal trespass and theft – Complainant-respondent alleged that
accused persons trespassed into his land, thereafter, they cut and
removed the wheat crop from the land and ran away with a bundle
of wheat – Trial Court after appreciating evidence on the record
came to conclusion that the offence was not established – However,
High Court set aside the judgment of the Trial Court – On appeal,
held: The evidence indicated that there was a dispute in regard to
the land since both the parties were claiming possession and a suit
regarding the same was pending between them – On this evidence,
Trial Court concluded that there was no cogent evidence to indicate
the possession of the complainant over the land – Hence, the entire
case of the unlawful cutting of the crop of wheat was rendered
doubtful – Trial court had carefully appreciated evidence on the
record – High Court was not justified in setting aside the findings
of the Trial Court.
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No.
263 of 2019.
From the Judgment and Order dated 20.11.2018/Order on quantum
of sentence dated 21.12.2018 of the High Court of Himachal Pradesh at
Shimla in Cr. Appeal No. 448 of 2010.
Ms. Radhika Gautam,  Adv. for the Appellants.
The Order of the Court was passed by
DR. DHANANJAYA Y CHANDRACHUD, J. 1. Leave
granted.
2. None appears for the complainant-respondent despite service
of notice.
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SUPREME COURT REPORTS
[2019] 4 S.C.R.
3. This appeal arises from a judgment dated 20 November 2008
of a learned Single Judge of the High Court of Himachal Pradesh by
which a judgment of acquittal has been reversed.  The appellants were
tried for offences punishable under Sections 379, 427, 447, 504 and 506
read with Section 149 of the Penal Code.
4. The trial before the Chief Judicial Magistrate, Mandi arose out
of a private complaint1.  The case of the complainant (the respondent
before this Court) is that he is the owner in possession of land comprised
in khasra No. 817 situated at Village Bataur, Illaqa Tungal, Sub-Tehsil
Kotli, District Mandi.  It was alleged that on 29 March 2007 at about
6.30 pm, the accused formed an unlawful assembly and trespassed into
the land of the complainant. It was alleged that thereafter they cut and
removed the wheat crop from the land. When the complainant along
with his daughter and son in law attempted to resist them, it is alleged
that the accused abused the complainant and the members of her family.
It is alleged that the accused thereafter ran away from the spot with a
bundle of wheat of the value of approximately Rs 1500.
5. The Trial court during the course of the judgment elaborately
analysed the testimony of the three principal witnesses. CW-1, the
complainant, deposed that on the day of the incident at about 6 pm when
he visited his land, he witnessed the accused cutting the crop of wheat
from his field.    The complainant stated that when he attempted to resist
the action, the accused attacked him with a sickle.  Subsequently, after
abusing the complainant, they ran away from the spot.
6. In the course of cross-examination, the complainant admitted
that village Betaur is a large village.   The witness was confronted with
the fact that no villager had witnessed the occurrence. He admitted that
he had not furnished any information to the Pradhan or to the members
of the Panchayat about the occurrence.
7. CW-2 Meena Devi, who is the daughter of the complainant
admitted during the course of the incident that the accused had only
abused the complainant and not assaulted him. She admitted that no
complaint had been made to the police.
8. CW-3 in the course of his cross-examination also admitted that
the accused had not been beaten up the complainant, but that there was
an altercation. The above evidence, the learned Trial Judge observed,
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indicated that there was a dispute in regard to the land since both the
parties were claiming possession. It was admitted by CW-2 that a suit
was pending in regard to the land in dispute.  On this evidence, the Trial
court concluded that there was no cogent evidence to indicate the
possession of the complainant over the land. Hence, the entire case of
the unlawful cutting of the crop of wheat was rendered 

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