RAMSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner Ram Singh has preferred this revision through Jail. He was convicted by the Chief Judicial Magistrate, Barmer under Section 14 of the Foreigners Act, 1946 and under Rule 3 read with Rule 6 of the Passport (Entry into India) Rules, 1950 He has been sentenced or the first count to undergo rigorous imprisonment for one year and a fine of Rs. 50 in default of the payment of fine to undergo further rigorous imprisonment for 15 days, On the second count has been sentenced to three months rigorous imprisonment. The substantial sentences on both the counts were made to run concurrently. The petitioner preferred an appeal before the Sessions Judge. Balotra against his aforesaid conviction and sentence. The learned Sessions Judge by his order dated 25 October, 1977 rejected the appeal. Aggrieved by the aforesaid conviction and sentence passed against him, the petitioner has come in revision before this court.

(2.) THE case of the prosecution, briefly stated, is that the petitioner is a Pak National. He came into India in the year 1977 during the Indo -Pak war. Since then he was living in India as a refugee in a refugees camp situated at Bakhasar. His name was recorded in the register of refugees kept for the purpose. His father Muhobbat Singh also resides in some Dhani in the Indian territory near the border Subsequently the name of the petitioner was struck off from the register on 21 -11 -1972 The prosecution thus, wanted to show that the petitioner bad left India some where about 21.11.72. It was further alleged that in the night between 1.11.73 and 2.11.73 an ambush was laid by the personnel of the Border Security Force at the border near pillar No. 916 and 917. The party consisted of Prem Singh PW. 2, Sukha Ram PW. 3 and others At about 6.30. am Prem Singh PW. 2 noticed three persons entering into the Indian territory, riding on the back of two horses. When these persons were about 200 yards inside the Indian territory, Prem Singh accosted them and asked Sukha Ram and others to take position. The petitioner, who is said to be sitting along with other companion on one horse, got down and ran. He was chased and caught, the others who are said to be Bhagwana and Kumala, ran away on horses Later on 3.11.73, Kumata was also a nested Kumala and Ram Singh petitioner, were challarud and tried by the Chief Judicial Magistrate as aforesaid. The petitioner pleaded rot guilty. He had admitted that at the time of Indo -Pak war in 1971, he came to India as a refugee. Since then, he resides in India and had never gone to Pakistan during this time He has been falsely implicated as he could not comply with the demand of Prem Singh for supplying him ghee.

(3.) IT is an admitted fact that the petitioner is a Pak -Nitional. He was residing, in refugee camp near Bakhasar. The prosecution to prove this fact that the petitioner left India an or about 21.11.72 . In fact, there is no evidence worth the name to prove this fact that the petitioner left India an or about prosecution produced Sohan Singh PW5, Revenue Inspector for he purpose,but he was pasted at this camp from 23.6.73 i.e. much after 21.11.72. When the name of the petitioner is said to have been struck off the register. This witness, therefore, has no personal knowledge of the fact. It is not there that he was a member of the General Checking Party who might have found the petitioner absent from the camp at the time any checking made on or about 21.11.72. The concerned authorities who made the checking and ordered the name of the petitioner to be struck off the register, have not been produced. The concerned register containing the entry has also not been produced in the court. The contention of the petitioned in his statement before the court under Section 313 Cr.P.C., was that he never left for Pakistan after he had come to India in 1971. The prosecution has, therefore failed to establish that the petitioner left India in November, 1972.