Allahabad High Court
Mahesh Tiwari And Etc. vs State Of U.P. on 23 January, 2002
Equivalent citations: 2002CRILJ2711
Bench: J.C. Gupta, Imtiyaz Murtaza
JUDGMENT
1. Both the above mentioned appeals arise out of the same judgment and order dated 20-10-1981 passed by the then Sessions Judge, Hamirpur convicting Mahesh Tiwari appellant of Criminal Appeal No. 2576 of 1981 under Section 302 and sentencing him to imprisonment for life and also convicting appellants, Sukhdev, Kuddus and Lallu alias Dau of Criminal Appeal No. 2420 of 1981 under Section 302 read with Section 34, I.P.C. and sentencing each of them to imprisonment for life.
2. The prosecution case, as revealed in the F.I.R. and the evidence on record is that on 29-11-1980 at about 1.30 p.m. accused Mahesh Tiwari along with co-accused Sukhdev, Kuddus and Lallu alias Dau were moving near "Narihya Nala" in Qasba Panchamdiha. Mahesh Tiwari was having a country made pistol in his hand which he was brandishing while moving on the road. Seeing this unusual act of Mahesh Tiwari, a group of teen-aged children, perhaps out of curiosity, collected around Mahesh Tiwari. Seeing children assembling, accused Mahesh Tiwari challenged them asking them to go away otherwise he would shoot them. To this the children did not pay any heed, whereupon accused Kuddus took country made pistol from the hands of Mahesh Tiwari, loaded a cartridge in it and then gave it back to Mahesh Tiwari saying "Mar do Salo Ko" Co-accused Lallu and Sukhdev are also alleged to have exhorted Mahesh Tiwari to fire on the children. Mahesh Tiwari then fired a shot from country made pistol causing fire arm injuries to two children, namely, Ram Autar aged about 12 years and Pradeep Kumar aged about 14 years. Each of them sustained one gun shot injury. Ram Autar died on the spot while Pradeep Kumar was carried to hospital by some persons present on the spot but before he could be given any medical aid he also expired. The incident is said to have been witnessed by Mohan Lal, P.W. 2, Bhagwan Din, P.W. 3, Ram Prakash Mishra, P.W.4 and several others.
3. P.W. 2 Mohan Lal, one of the eye-witnesses went to police station, Sumerpur which was situated at a distance of four furlongs from the place of occurrence and lodged report Ex. Ka 3 which he got written by Ram Narain. On the basis of this written report case was registered at the police station at 2.15 p.m. on the same day. Shri A.R. Tripathi, P.W. 7 was the Station Officer. Since case was registered in his presence he took up the investigation and recorded the statement of first informant Mohan Lal. Thereafter he proceeded to the scene of occurrence and held inquest on the dead body of Ram Autar which was found at the scene of occurrence. Dead body was then sent for post mortem examination under seal. Investigating officer then made inspection of the scene of occurrence, prepared site plan Ex. Ka 12, collected samples of plain and bloodstained earth, and took into his custody empty cartridge and pellets through memo Ex.Ka 13. He further took in his possession one pair of Chappal, Jhola (Bag) and some books of Ram Autar and gave them in supurdi of Vijay Bahadur, through memo Ex. Ka 4. He also held inquest on the dead body of Pradeep Kumar and the same was sent to mortuary for post mortem examination.
4. Dr. V.K. Nigam P.W. 1 conducted autopsy on the dead body of Ram Autar alias Bachcha on 30-11-1980 at 1.10 p.m. He found following ante mortem injury:
Gun shot wound of entry I cm. x 0.5 cm. x 9 cm. deep on right side of face, just lateral to ala of nose. Blackening and scorching not present. Margins of wound were inverted: direction of wound was from in front to back and slightly downward.
5. In the internal examination brain was found congested. Base of skull was fractured, one pellet was recovered from the base of skull. in the opinion of Dr. Nigam cause of death was due to coma, shock and hemorrhage resulting from the gun shot injury.
6. The same doctor held post mortem examination on the dead body of Pradeep Kumar on 30-11-1980 at 2.45 p.m. and found following ante mortem injury:
Gun shot wound of entry 1 cm. x 0.5 cm. x 9 cm. (brain deep) on the left parietal bone, 10 cm. above the left ear. Brain matter was coming out from the wound. Hairs were not singed. Margins were irregular and inverted.
7. In the internal examination left parietal bone was found fractured. There was also a lacerated wound on the left parietal bone middle part and right parietal lobe at its base. One pellet was recovered from right parietal lobe lower end. Direction of pellet was left to right. Cause of death was coma, shock and hemorrhage as a result of gun shot injury. Post mortem reports of the two deceased are Ex. Ka 1 and 2 respectively.
8. In his deposition before the trial Court Dr. Nigam further deposed that the gun shot ante mortem injuries sustained by each of the deceased were sufficient to cause death in ordinary course and death of Ram Autar and Pradeep Kumar were possibly caused on 29-11-1980 at about 1.30 p.m.
9. On completion of investigation all the appellants were charge-sheeted. They were duly tried by the learned Sessions Judge.
10. Before the trial Court prosecution produced 7 witnesses, of whom P.W. 2 Mohan Lal P.W. 3 and Bhagwan Din P.W. 4 Ram Prakash Mishra were alleged eye- witnesses. P.W. 1 Dr. V.K. Nigam proved the post mortem reports and further stated that the ante mortem injuries sustained by the deceased Ram Autar and Pradeep Kumar were caused by fire arm like country made pistol. P.W. 5 Head Constable R.V. Singh proved chick F.I.R. and relevant G.D. entries. P.W. 6 S.I.H.C. Misra and P.W. 7 A.R. Tripathi were the two investigating officers. The facts deposed by these two witnesses have already been mentioned above.
11. All the appellants denied the prosecution allegations and their case was of total denial. They produced Syed Mukhtar Alam as D.W. 1, a clerk in Collectorate to prove application sent by father of accused Mahesh Tiwari seeking security as he apprehended danger to his life. This defence evidence has no bearing on the veracity of prosecution case.
12. The learned Sessions Judge on the basis of evidence on record came to the conclusion that the prosecution case has been established beyond reasonable doubt against all the appellants. Accordingly both the appellants have been convicted and sentenced by the impugned judgment, which is under challenge in these appeals.
13. Since both these appeals arise out of the same judgment and relate to the same incident they have been heard together and are disposed of by this common judgment.
14. We have heard Shri Gopal S. Chaturvedi, Sr. Advocate along with Shri M.C. Chaturvedi for the appellants and Shri Shekhar Yadava learned A.G.A. for the State.
15. As far as factum of death of Ram Autar and Pradeep Kumar by fire arm injuries is concerned, the same has neither been assailed nor disputed before us by the learned counsel for the appellants. This fact is also otherwise fully established from the statement of Dr. V.K. Nigam P.W. 1, the post mortem reports Ex. Ka 1 and Ka 2 and the statements of two eye-witnesses namely, P.W. 2 Mohan Lal and P.W. 3 Bhagwan Din. There is thus no doubt that Ram Autar and Pradeep Kumar died homicidal death.
16. The questions that now arise for consideration are whether the two deceased sustained fire arm injuries at the hands of appellant Mahesh Tiwari in the manner as alleged by the prosecution and whether other appellants could also be held guilty with the aid of Section 34 of I.P.C?
17. As per the prosecution case incident occurred on 29-11-1980 at about 1.30 p.m. near Narihya Nala, wherein appellant Mahesh Tiwari fired one shot from country made pistol which he was holding. It is the further case of prosecution that before the firing was made, accused Mahesh Tiwari was moving in that area brandishing openly country made pistol which he was holding in his hand. Seeing this, a few teen- aged children collected there. On this accused Mahesh Tiwari challenged them to go away otherwise he would kill them. But the children did not move, whereupon accused Kuddus took the country made pistol from the hands of Mahesh Tiwari, loaded one cartridge therein and then handed over the same to Mahesh Tiwari saying "Maro Salo Ko". Accused Sukhdev and Lallu alias Dau are also alleged to have exhorted Mahesh Tiwari. Mahesh Tiwari then fired one shot from his country made pistol causing fire arm injuries to the two innocent children Ram Autar and Pradeep Kumar which proved fatal and both the children died. in order to substantiate these allegations prosecution produced three eye-witnesses namely P.W.2 Mohan Lal, P.W. 3 Bhagwandin and P.W. 4 R.P. Misra. The first two witnesses supported the prosecution case but P.W. 4 Ram Prakash Misra denied his presence at the scene of occurrence and to have witnessed the incident. He was declared hostile and was cross examined by the State counsel but nothing material could come in his cross-examination which could support the prosecution story in any way whatsoever. We are now left with the evidence of two witnesses P.W. 2 and P.W. 3. They both have supported the prosecution case giving out a vivid account of the incident. Their evidence gets full corroboration from the medical evidence. We have closely examined their statements and find that they are totally independent witnesses. Various suggestions were thrown from the side of defence that they have deposed against the accused persons on the asking of one Anandi Pal but they have denied those suggestions. They both have given cogent and plausible reason of their presence at the scene of occurrence. The fact that first information report was lodged promptly at 2.15 p.m. further strengthens the claim of P.W. 2 of his being present at the scene of occurrence. Defence could not bring anything of substance in their cross examination to discard their trustworthy testimony. The learned Sessions Judge has given cogent and valid reasons for accepting their testimony and we find no sufficient ground to differ from him. Since the evidence of these two witnesses is reliable and trustworthy, we have no hesitation in holding that the incident occurred at about 1.30 p.m. on 29-11-1980 near Narihya Nala wherein Mahesh Tiwari fired a shot from country made pistol causing injuries to Ram Autar and Pradeep Kumar and they both died on account of fire arm injuries sustained by them.
18. Learned counsel for the appellants submitted before the Court that as far as appellants Sukhdev and Lallu alias Dau are concerned, their conviction with the aid of Section 34, I.P.C. is not sustainable from the evidence on record. On examination of record we find substance in this submission. Even as per the prosecution case when accused Mahesh Tiwari had challenged the children to go away otherwise he would shoot them and co-accused Kuddus had supplied loaded country made pistol to Mahesh Tiwari saying "Maro Salo Ko" and these two appellants thereafter are also alleged to have exhorted Mahesh Tiwari. The role assigned to these two appellants does not appear to be probable. When Mahesh Tiwari had already made up his mind to fire at the children and co-accused Kuddus had aided in the commission of murder by supplying loaded country made pistol to Mahesh Tiwari, it is not understandable as to why appellants would again give exhortation. Further right from the beginning the prosecution case was that both these appellants exhorted Mahesh Tiwari simultaneously. Neither in the F.I.R. nor in the evidence at the trial it was made clear as to what exact words were spoken by each of these two appellants. in the absence of specific words it cannot be said with certainty what kind of exhortation was given by these appellants. Allegation of exhortation by itself is a very weak kind of accusation and in our country there is a tendency to exaggerate number of accused along with real culprits, therefore, unless evidence regarding accusation of exhortation is succinctly very clear and wholly reliable Court should be lean to hold a person guilty of the real offence with the aid of Section 34, I.P.C. in the present case there is also nothing on record to show that these two appellants had any community or interest with co-accused Mahesh Tiwari or Kuddus. From the evidence on record it cannot, therefore, be said with all certainty that these two accused persons had exhorted Mahesh Tiwari to fire at the children and had shared the common intention with him of committing the murder of the two children. in the circumstances it would just and appropriate to extend them the benefit of doubt and accordingly they are acquitted of the charges levelled against them.
19. As far as appellants Mahesh Tiwari and Kuddus are concerned we are of the opinion that prosecution has succeeded in establishing its case beyond any reasonable doubt against them. Mahesh Tiwari has been assigned the role of shooting the two innocent children. It was submitted by learned counsel for the appellants that the circumstances appearing in the case do not rule out the possibility of the accused Mahesh Tiwari having acted under grave and sudden provocation or it could be a case of negligent handling of fire arm by accused Mahesh Tiwari. On examination of record we find that there is absolutely no basis even to remotely suggest that accused acted in grave and sudden provocation or that it was a case of negligent handling of fire arm.
20. We may also refer to the clause fourthly of Section 300 of the Indian Penal Code which applies to cases of dangerous action without there being an intention to cause specific bodily injury to any person Clause fourthly covers those cases in which the doer without intending to cause death or to cause such bodily injury as is likely to cause death, has, nevertheless caused death by an act knowing that the act was so imminently dangerous that in all probability it will cause death. Reference may also be made to illustration (d) of Section 300 which is as under:
"A" without any excuse fires a loaded Cannon into a crowd of persons and kills one of them. "A" is guilty of murder although he may not have had a premeditated design to kill any particular individual.
21. Clause fourthly applies squarely to the facts of the present case. Here accused Mahesh Tiwari without any excuse fired his loaded pistol towards the teen-aged innocent children, who perhaps out of curiosity had gathered around the accused seeing him moving with a country made pistol openly in his hands and thereby killing two of them. 'Mahesh Tiwari thus had full knowledge that his act of firing pistol towards a group of children was so imminently dangerous that it would in all probability cause death or such bodily injury as was likely to cause death. He, therefore, cannot escape his liability merely on the ground that he had no intention to cause death of the two innocent children. He is thus guilty for the offence of murder and has been rightly convicted under Section 302, I.P.C. by the trial Court and we upheld his conviction and sentence of imprisonment for life.
22. So far as accused Kuddus is concerned his active participation is also established. He aided the commission of crime by loading the country made pistol and giving the same back to Mahesh Tiwari saying that "Maro Salo Ko". Therefore, he has been rightly held guilty for the offence of murder with the aid of Section 34, I.P.C. His conviction and sentence are also upheld.
23. For the reasons given above, Criminal appeal No. 2420 of 1981 is allowed in part. The conviction and sentence of appellants Sukhdev and Lallu alias Dau are set aside and they are acquitted of the offences charged for. They are on bail. They need not surrender. Their bail bonds are cancelled and sureties discharged.
24. Appeal filed by Kuddus is dismissed. His conviction and sentence of imprisonment for life under Section 302 read with Section 34, I.P.C. are upheld. He is on bail. He is directed to surrender before C.J.M. Hamirpur forthwith to serve out the sentence as awarded by the trial Court and upheld by this Court. in case he does not surrender before C.J.M. concerned within 15 days, C.J.M. shall take appropriate steps for his arrest. On the accused surrendering before C.J.M. or on his arrest, the bail bonds furnished by this accused shall stand cancelled and sureties discharged.
25. Criminal appeal 2576 of 1981 filed by accused Mahesh Tiwari is also dismissed. His conviction and sentence of imprisonment for life under Section 302 simpliciter are upheld. He is on bail. He is directed to surrender before C.J.M. Hamirpur forthwith to serve out the sentence as awarded by the trial Court and upheld by this Court. in case he does not surrender before C.J.M. concerned within 15 days, C.J.M. shall take appropriate steps for his arr.est. On the accused surrendering in Court or on his arrest, the bail bonds furnished by accused Mahesh Tiwari shall stand cancelled and sureties discharged.
Both the appeals thus stand decided, as above.