LexRAGHBIR SINGH versus SIATE OF HARYANA
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RAGHBIR SINGH v. S'I'ATE OF !JARYANA March 31, 1980 [V. R, KRISHNA !YER AND E. S. VENKATARAM!AH, JJ.j 277 Criminal trials-Death of a suspect in police custody-Use of third dtgree methods by police in investigation-Disapproved. The pr06ecution aille.ged that the petitioner, an Assistant Sub-Inspccor of Police, subjected one of the suspects in a theft case to severe flagellation which A B A resulted in the death of the suspect. Medical examination of the deceased re- C vealed that death was due to asphyxiation. On a study of the circumstances and the incontrovertible facts of ftasella· tion and asphyxiation within police premises and the testimony of eye witnesses, the trial court found the petitiorn:r guilty of the offence with which he waa charged and sentenced him to imprisonment for life. His explanation that death was· due to suicidal hanging was rejected by the trial court as well as by the High Court. D Dismissing the petition, HELD : There was no error either in the appreciatio:nl of evidence or th• concJusion reached by the courts below. [278 D] [It is disturbing to find diabolical recurrence of police tortures resulting in a terrible scare in the minds of common citizens that their lives and liberty E are under a new peril when the guardians of the law gore human rights to d'eath. Police lock-ups are becoming more and more awesome cells. This development is disastrous to the human rights awareness and the humanist comtitutional order.] [278 El CruM!NAL APPELLATE JURJSD!Cl!ON : Special Leave Petition (Cr!.) No. 679/1980. F From the Judgment and Order dated 6-12-1979 of the Punjab & Haryana High Court in Cr!. A. No. 880/78. A. N. Mui/a, T. L. Garg and N. D. Garg for the Petitioner. The Order of the Court was delivered by KRI•HNA IYER, J., The criminal scenario with a tragic'crescendo which has been unfurled in this Special Leave Petition starts with'a bunch of 'suspects' being brought up to the police postjwhich was'in charge of the petitioner, an Assistant Sub-Insp~ctor. A; case of theft in some officer's house had been reported to the police the previous night and so as part of the investigation the suspects were picked'up and suffered as part of the processlof 'investigation' severe flagellation. Chhabila, one of those so tortured, succumbed to his injuries. This G H c ·o 278 SUPREME COURT REPORTS [1980] 3 s.c.R. •• · triggered off investigation into the murderous conduct of the investi- gator, the petitioner, and another. Medical examination revealed the cruel cause of death as asphyxiation. One of the injuries which, according to the doctor, made the deceased unconscious was torture on both the soles of the foot of the victim. A trial for murder fol· lowed, a conviction under s. 302 was entered and eventually the High Court confirmed the conviction and sentence of life imprisonment so far as the petitioner was concerned. ' A false explanation of suicidal hanging was set up by the police: officer-accused but this was rejected and eventually on a study of the circumstances· and the incontrovertible facts of flagellation and asphyxiation within ·police premises and the testimony of eyewitnesses about nocturnal detention;within)he police station and beating up of the victim, the courts below concurrently found the guilt of the petitioner proved beyond reasonable doubt. Strenuous submissions have been made to us by Shri Mulla to discredit the prosecution version of murder but we are not in the least con- vinced that there is any error in the appreciation or the conclusion. We are deeply disturbed by the diabolical recurrence of police torture resulting in a terrible scarce in the minds of common citizens that their lives and liberty are under a new peril when the guardians of the law gore human rights to death. The vulnerability of human rights assumes a traumatic, torturesome poignancy when violent vio- E lation is perpetrated by the police arm of the State whose function is to protect the citizen and not to commit gr.uesome offences against them as has happened in this case. Police lock-up if reports in news- papers have a streak of credence, are becoming more and more awe- some cells. This development is disastrous to our human rights aware- ness and humanist constitutional order. F The State; at the highest administrative and political levels, we --'-' hope, will organise special strategies to prevent and punish brutality by
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