(1.) By a judgment dated 19th May 1975, the two appellants Inder Singh and Surender Singh, have been found guilty by the Additional Sessions Judge, Delhi, of murdering Randhir Singh and also attempting to murder his brother Ram Kishan. Both the offences were held to have been committed by the appellants in, furtherance of their common intention. For the offence of murker each of them has been sentenced to imprisonment of life, an,d, for the attempt to murder each has been sentenced to rigorous imprisonment for 4 years, the sentences to run concurrently. After discussing the evidence, the judgment proceeded :
(2.) Counsel for the appellants maintained that in order to prove that the first information report had been recorded at the time noted, the daily diary and the copy of the first information report sent to the area Magistrate ought to have been produced. We have seen the daily diary, and it clearly mentions that the first information report was recorded at 5 a.m. We also sent for the first information, report from the Magistrate. It bears an endorsement indicating that it was 'seen' by him on 22nd June 1974. We looked at those documents for our own satisfaction. As a matter of law the prosecution were not bound to produce either of those documents of their 'own accord. Neither of them is substantive evidence in the case. It was recognised in Bhola Nath vs. The State, 1976 Cri. L. J. 1409 (1), that, hitherto, it has not been the practice in this jurisdiction for the prosecution to produce in evidence the copy of the first information report sent to the Magistrate, though a change in the practice was recommended. The present case was tried before that recommendation was made. Without knowing the facts we cannot go into the question why the first information report was seen by the Magistrate on 22n,d June 1974, and not earlier. The point was never probed at the trial,
(3.) Before passing on from the first information report, it is worth getting the nature of the submission that was made into proper legal perspective. A first information report can be used in a variety of ways under the Indian Evidence Act 1872. Almost invariably it is tendered in evidence by the prosecution under section 157 to corroborate the informant. It is then available to the defence for contradicting the informant under section 145 or impeaching his credit under section 155. Even in the unlikely event that the prosecution do not tender the first information report, the defence may itself prove it for achieving those very ends : see Azimaddy and others vs. Emperor, AIR 1927 Calcutta 17(2). Of course, it can only be used for 'contradicting or impeaching the credit of the informant, and no one else: see Dharma Ram Bhagare vs. State of Maharashtra, A.I.R. 1973 S.C. 476(3), and Hasib vs. The State of Bihar, A.I.R. 1972 S.C. 283(4).
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