Bombay High Court
Gorakh Pandurang Mare vs The State Of Maharashtra on 16 July, 2010
Author: J.H.Bhatia
Bench: J.H.Bhatia
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Mhi
CRIMINAL APPEAL NO. 558 OF 2004
WITH
CRIMINAL APPEAL NO. 512 OF 2004
CRIMINAL APPEAL NO. 558 OF 2004
1. Gorakh Pandurang Mare )
Age 20 yrs, occ-agriculturist, )
R/o at Shirgaon, Tal.Mulshi, )
Dist. Pune, now at Ramnagar
ig )
Zopadpatti, Warje Malwadi, Pune. )
2. Lahu Maruti Gaudse, )
Age 21 yrs, occu: Painting and )
Agiculturist, R/o Mohari, )
Tal. Mulshi, Dist. Pune. ).. Appellants
both accused in Yerwada Central )(Org.accused Nos. 1 & 2)
Prison. )
Versus
The State of Maharashtra .. Respondents
None for the appellants.
Smt. V.R.Bhosale, APP, for the Respondent - State.
CRIMINAL APPEAL NO. 512 OF 2004
Anil @ Baba @ Narayan )
Jaywant Kandare, )
Age 28 years, occ: Rickshaw Driver, )
R/o. Kondawale, Tal. Mulshi, Dist. Pune, )
Present address at Shastinagar Sagar )
Colony, Mokate Chawl, Kothrud, Pune. )
(At present detaied at Yerawada Central )
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Prison) ).. Appellant
(Orig.accused no.4)
Vs.
The State of Maharashtra Respondent
Shri S.V.Kotwal, Advocate for the appellant.
Smt. V.R.Bhosale, APP, for the Respondent - State.
CORAM: J.H.BHATIA,J.
JUDGMENT RESERVED ON 22.6.2010
JUDGMENT PRONOUNCED ON: 16.07.2010
JUDGMENT
1. Both these Appeals may be disposed of by common Judgment as the accused persons have challenged the same Judgment and order whereby the accused Nos. 1, 2 and 4 were convicted for the offence punishable under Section 394 read with Section 397 and Sec. 34 IPC and were sentenced to undergo R.I. for eight years and to pay fine of Rs.5,000/- each by the learned 13th Adhoc Assistant Sessions Judge, Pune, in Sessions Case No.174 of 2001.
2. The prosecution case, in brief, is that PW-1 Dattatraya Shinde was on duty at a petrol pump known as "Poonam Automobiles" situated at Mangadewadi, Katraj, Pune, during the night between 16th and 17th December, 2000. There were several staff members present at the petrol pump. At about 4 or 4.30 a.m., on 17.12.2000, a Tata Sumo of white colour bearing No. ::: Downloaded on - 09/06/2013 16:09:26 ::: 3 Cri-A-558-512-04.sxw MH-15/AH-2345 came to the petrol pump. Besides the driver, two more persons were present in the vehicle. The driver asked PW-1 Dattatraya to fill in diesel of Rs.800/-. Accordingly, he filled diesel. During that time, other two persons also came out from the vehicle and all these three persons, who were identified as accused Nos. 1, 2 and 4, beat PW-1 Dattatraya and asked him as to where was the manager and where were the keys. The accused No.4, who was the driver, assaulted on the back and legs of Dattatraya with a Tommy or an iron rod. They also disconnected telephone lines. Certain other workers, who were sleeping, woke up due to kicking and due to enquiry about the keys of the Chest or treasury.
Accused Nos. 1 and 2 were also armed with pistols. The accused persons moved the Chest upto the door of the cabin, but as it was very heavy, they could not move it out and they forced the other workers to help them in removing the Chest and loading in the vehicle of the accused persons. Then the accused persons went away by the vehicle towards Pune side. After the incident, the matter was reported to the police. Exhibit 128 is the FIR lodged by PW-1 Dattatraya. During investigation, in all four persons were arrested by the police. They included accused No.3, who was acquitted by the trial Court. During investigation, accused Nos. 1,2 and 4 were identified by the witnesses from that petrol pump. The Chest was recovered. Different amounts of cash were recovered at the instance of the accused persons. After investigation, charge-sheet was field and then the case ::: Downloaded on - 09/06/2013 16:09:26 ::: 4 Cri-A-558-512-04.sxw was committed to the Court of Sessions. On behalf of prosecution, in all 19 witnesses were examined. Several documents were placed on record. After hearing the parties, the trial Court convicted and sentenced accused Nos. 1, 2 and 4 as stated earlier, while accused No.3 was acquitted for want of any evidence.
3. Accused Nos. 1 and 2 filed Criminal Appeal No.558/2004, while accused No.4 preferred Criminal Appeal No.512/2004. At the outset, it may be stated that Mr. S.M.Suryavanshi, Advocate, through whom the Appeal was filed by accused No.1 and 2 did not turn up at the time of final hearing of the Appeal.
However, Mr. S.V.Kotwal, Advocate, for the accused No.4, on request of the Court, argued the case on behalf of the accused Nos. 1 and 2 also.
4. Heard Mrs. Bhosale,the learned APP and Mr. Kotwal, the learned Counsel for the accused.
5. Mr. Kotwal mainly contended that identification is not beyond suspicion and, therefore, cannot be relied. He also contended that the accused No. 2 was found in possession of a plastic pistol which cannot be treated as a deadly weapon. Similarly, accused No.4 had allegedly used a tommy or a rod for assaulting on the legs and lower part of the body and the manner in which it was ::: Downloaded on - 09/06/2013 16:09:26 ::: 5 Cri-A-558-512-04.sxw allegedly used could have never caused death or grievous hurt. Therefore, accused Nos. 2 and 4 could not be convicted with help of Sec. 397. He contends that at the most, the accused Nos. 2 and 4 could have been convicted for the offence punishable under Section 394 read with Sec.34 IPC and the sentence awarded by the trial Court is very heavy. According to him, if sec. 397 could not be invoked, the trial Court could not have awarded such heavy sentence.
6. On the other hand, the learned APP contended that the accused Nos.1, 2 and 4 have been duly identified not only during trial before the Court, but also during test identification parade and this has been proved by the Special Executive Magistrate PW-3 Kantilal. She also contended that the tommy i.e. iron rod in the hands of accused No.4 could be treated as a deadly weapon which could cause death of a person and, therefore, Sec. 397 was rightly invoked by the trial Court.
7. Out of the 19 witnesses examined by the prosecution, PW-1 Dattatraya Shinde, PW-2 Ramesh and PW-17 Gorakh Hargude are the eye-
witnesses about the incident. Evidence of these witnesses reveals that they were working on the petrol pump known as "Poonam Automobiles" at Katraj. PW-1 Dattatraya deposed that on 16.12.2000 at about 3.30 to 4 a.m. he woke up. At that time, a Tata Sumo Jeep came from Pune side to the petrol pump. He identified ::: Downloaded on - 09/06/2013 16:09:26 ::: 6 Cri-A-558-512-04.sxw accused No.4 as driver of the Jeep. According to him, the driver came out from the Jeep and asked him to fill diesel of Rs.800/-. As per the instructions given by him, he filled diesel in the Jeep. While PW-1 Dattatraya was filling diesel, accused No.4 - the driver was standing just near his right side and two persons, who were sitting in the Jeep, got down from the Jeep and went to the back side of Dattatraya. One of those two persons pointed a revolver at the back side of PW-1 Dattatraya and the Jeep driver caught his waist. He was holding a tommy or an iron rod. They asked him as to where is the key of the treasury box or Chest.
Dattatraya told him that key of the treasury box was not with him. On this, the jeep driver assaulted on the rear side of his legs and back with the said tommy and took him to the office. The other two persons, who had caught him, also led him towards the office. They asked PW-1 Dattatraya as to where the manager was. Accordingly, PW-1 Dattatraya showed him the place where the manager and the billing clerk were sleeping. The accused, who was holding a revolver, pushed him in the corner of the office and made him to stand there. . The jeep driver, who was inside the counter, disconnected the telephone wire and also assaulted near the ear of the billing clerk Santosh. One of them beat the manager and the billing clerk and two culprits made them stand by the side of Dattatraya.
According to him, the treasury box or the Chest contained amount of Rs.1 lakh to Rs.1,25,000/-. The size of the box was 3 ft. in height and 4 ft. in width. The ::: Downloaded on - 09/06/2013 16:09:26 ::: 7 Cri-A-558-512-04.sxw Treasury box could be removed by at least two persons. The person who was holding revolver was standing while the two other culprits, including the jeep driver, tried to move the treasury box and took it upto the door of the office.
However, they could not take it out and therefore, he forced the two workers of the petrol pump to help them to take the treasury upto the jeep and then it was loaded in the jeep. He gave the number of the Sumo Jeep as MH-15 AH-2345.
After that, the jeep went away towards Pune side. Dattatraya and other workers took the billing clerk to Katraj for medical aid, while the Manager Dhumal went to the police station which was 5 kms. from the petrol pump. PW-1 Dattatraya identified accused No.1, 2 and 4 before the Court as the culprits. According to him, accused No.2 Lahu was armed with revolver, while accused No.1 Gorakh was also present along with accused Nos. 2 and 4.
8. According to PW-2 Ramesh , there were 7 or 8 persons were on duty at the petrol pump. At about 4 to 4.40 a.m. he woke up due to dash given to him and he saw three persons; one was holding an iron rod and two were armed with pistols. One of the persons, holding pistol, asked him about the key of the treasury box. PW-2 told him that the key of the treasury used to remain in the adjacent hotel. After that, the person armed with the iron rod tried to push the treasury and brought it upto the door of the office. One of the persons having ::: Downloaded on - 09/06/2013 16:09:26 ::: 8 Cri-A-558-512-04.sxw pistol cut the telephone wire. The person, armed with iron rod, assaulted him on his left arm with the rod and forced other two workers Hridyanath Nagvekar and Dilip Rau to lift the treasury and carry it to the jeep. As the treasury could not fit in the rear portion of the jeep, it was put in the open portion in the front or middle bench in the jeep and those 3 persons plied the jeep and ran away towards Pune Side. He also deposed that Santosh Bhondge, who was working as billing clerk, had sustained bleeding injury on the left ear due to assault. According to him, one of the workers, viz. Dhumal informed the owner of the petrol pump by telephone. PW-2 Ramesh identified the accused Nos. 1 and 2 as the persons who were armed with pistols and accused No.4 as the person who was armed with iron rod. He also identified the treasury box which was later on seized. According to him, after the incident, he went to the Police Chowky and then the injured persons were taken to the hospital for treatment and then they were taken back to the petrol pump. Police recorded the statements of the workers.
9. The evidence on record shows that accused Nos. 1 and 2 were arrested on 30.12.2000 and the identification parade was conducted on 16.1.2001 in the Yerwada Jail premises. PW-3 - Kantilal, who was working as senior Clerk in the Small Causes Court, was also appointed as Special Executive Magistrate since the year 1999. As per the evidence of PW-3 Kantilal, on 12.1.2001, a ::: Downloaded on - 09/06/2013 16:09:26 ::: 9 Cri-A-558-512-04.sxw requisition letter was given to him by API Bere of Sahakar Nagar Police Station to conduct test identification parade for two accused persons. Accordingly, on 16.1.2001, he arranged the test identification parade, wherein accused Nos. 1 and 2 were required to be identified in presence of panch witnesses. He deposed about the procedure followed by him, which was also noted down in the form of memorandum Ex.47. As per the memorandum prepared by him, PW-1 Dattatraya did not identify the accused Nos. 1 and 2 during the identification parade.
However, PW-2 Ramesh identified both of them and also explained the role played by them at the time of the incident. The evidence of PW-3 Kantilal shows that one witness Nagvekar had also identified accused No.1 from the identification parade, but said Nagvekar was not examined as a prosecution witness during trial.
It is settled position of law that the evidence of identification before the Court is the substantive evidence while the identification during the test identification parade during investigation may be used as corroborative piece of evidence, but is not substantive evidence. However, where the accused was not known to the witness prior to the incident, identification of the accused by such witness for the first time before the Court without identification during T.I. parade, may not be safe to rely upon. Therefore, prior identification during T.I. parade lends an assurance that the witness has correctly identified the accused before the Court during trial. It appears that out of the 3 eye-witnesses, viz. PW-1 Dattatraya, ::: Downloaded on - 09/06/2013 16:09:26 ::: 10 Cri-A-558-512-04.sxw PW-2 Ramesh and PW-17 Gorakh, only PW-2 Ramesh had identified accused No.1 and 2 during the T.I. parade as well as before the Court. PW-1 Dattatraya claimed that he had identified accused Nos. 1, 2 and 4 during T.I. parade and he also identified them before the Court. However, his evidence about the identification of accused Nos. 1 and 2 during T.I. parade is not corroborated by the evidence of PW-3 Kantilal and the memorandum Ex.47. From his admission, it appears that PW-1 Dattatraya had seen accused persons in the Court before he was called to give evidence. He also admitted that while standing outside the Court Room, he could see the accused persons sitting in the Court Room. As he could not identify accused Nos. 1 and 2 during T.I. parade, which was held within short period of 17 days after the incident, he could not have identified them in the Court after a period of more than one year. Therefore, much importance cannot be given to the evidence of PW-1 Dattatraya as far as identification of accused Nos. 1 and 2 is concerned.
10. PW-17 Gorakh Hargude was also one of the workers at the petrol pump. He also deposed that at about 4 a.m. he had woken up after hearing the hue and cry and he had seen 3 persons and the cashier and a helper from the petrol pump were taking away treasury and keeping the treasury in the white coloured Sumo Jeep. Thereafter Sumo Jeep went away towards Pune side. Gorakh also ::: Downloaded on - 09/06/2013 16:09:26 ::: 11 Cri-A-558-512-04.sxw deposed that accused Nos. 1,2 and 4 before the Court were the same persons who had taken away the treasury in the Sumo Jeep, but the identification by this witness does not appear to be reliable. He admitted in the cross-examination that he had stated before the police that he could not give the exact description of those 3 persons who had taken away the treasury as he was in sleep at the time of the incident. He was not called to identify the accused persons during T.I.parade.
Therefore, while the evidence of PW-17 Gorakh is useful only to prove that the offence of robbery was committed at the petrol pump, his evidence does not help the prosecution to fasten the liability on the accused persons.
11. The evidence on record shows that accused No.4 was arrested on 17.1.2001 and he was required to be identified during T.I. parade held on 1.2.2001 in the Yerwada Jail premises. The T.I. parade was held by PW-3 Kantilal. During the T.I. parade, PW-1 Dattatraya as well as PW-2 Ramesh identified accused No.4
- Anil @ Narayan J. Kandare. Both the witnesses also gave specific role played by the accused No.4 during the incident.
12. The learned Counsel for the accused persons pointed out that as per the evidence of PW-1 Dattatraya, he had identified all the 3 accused persons during T.I. parade which is not correct. Secondly, he deposed that accused No.4 ::: Downloaded on - 09/06/2013 16:09:26 ::: 12 Cri-A-558-512-04.sxw was shown to him during first identification parade and this is also not correct as per the report. He also pointed out that PW-2 Ramesh had deposed that accused Nos. 1 and 4 were together shown to him during T.I. parade which is also not correct. I have already pointed out that as far as the PW-1 Dattatraya is concerned, his evidence in respect of identification of accused Nos. 1 and 2 during T.I. parade cannot be believed because that part of evidence is contrary to the memorandum Ex.47. PW-2 Ramesh had identified all the three accused persons during T.I. parade and this is supported by the evidence of PW-3 Kantilal and memoranda of T.I. parades Exs. 47 and 48. Only because he deposed that accused Nos. 1 and 4 were shown together in the T.I. parade, his evidence cannot be discarded. The accused Nos. 1 and 2 were arrested on 30.12.2000 and the first T.I. parade was held on 16.1.2001. while the accused No.4 was arrested on 17.1.2001. Therefore it was impossible to show accused No.4 during first T.I. parade along with accused No.1. In my considered opinion, this inconsistency in the evidence of PW-2 Ramesh is due to the lapse of memory because of the gap of more than one year between T.I. Parade and recording of evidence. The evidence of PW-2 Ramesh is otherwise consistent. There is nothing on record to show that he had not identified any of them. Therefore, much importance cannot be given to such minor inconsistency in that evidence. It may be noted that during arguments, the learned Counsel contended that accused persons were taken out ::: Downloaded on - 09/06/2013 16:09:26 ::: 13 Cri-A-558-512-04.sxw from the police custody on 4 occasions and therefore there was possibility that they might have been shown to the witnesses. However,this will be merely surmise which is not supported by any evidence. The Investigating Officer as well as the witnesses specifically denied that the accused persons were shown to them before T.I. parade. Therefore, I am convinced that while PW-2 Ramesh had identified all the three accused persons PW-1 Dattatraya had also identified accused No.4 who was the jeep driver and who had assaulted with iron rod or tommy.
13. The learned Counsel for the appellants contended that the lapse of period of 16/17 days from the date of arrest till identification parade was long enough and therefore, the identification of the accused persons during T.I. parade cannot be given much importance. For this purpose, he relied upon State of Andhra Pradesh vs. Dr. M.V.Ramana Reddy and Ors. AIR 1991 SC 1938. In that case, accused persons had surrendered on May 13, 1975. Identification parade was held on May 23, 1975. The Supreme Court held that there was no valid explanation for the delay. In that case, the said accused Nos. 3 and 5 were acquitted by the High Court on several grounds. The Supreme Court refused to interfere in the said order of acquittal. The unexplained delay was one of so many reasons for their acquittal. The learned APP on the other hand contended that the ::: Downloaded on - 09/06/2013 16:09:26 ::: 14 Cri-A-558-512-04.sxw period of 16/17 days could not be treated as very long period and, according to her, there can be no fixed rule regarding period within which T.I. parade must be held. She relied upon Pramod Mandal vs. State of Bihar 2005 SCC (Dri) 75 wherein the Supreme Court observed thus in para 20 :-
"20. It is neither possible nor prudent to lay down any invariable rule as to the period within which a test identification parade must be held, or the number of witnesses who must correctly identify the accused, to sustain his conviction. These matters must be left to the courts of fact to decide in the facts and circumstances of each case. If a rule is laid down prescribing a period within which the test identification parade must be held, it would only benefit the professional criminals in whose cases the arrests are delayed as the police have no clear clue about their identity, they being persons unknown to the victims. They, therefore, have only to avoid their arrest for the prescribed period to avoid conviction. Similarly, there may be offences which by their very nature may be witnessed by a single witness, such as rape. The offender may be unknown to the victim and the case depends solely on the identification by the victim, who is otherwise found to be truthful and reliable. What justification can be pleaded to contend that such cases must necessarily result in acquittal because of there being only one identifying witness ? Prudence therefore demands that these ::: Downloaded on - 09/06/2013 16:09:26 :::
15 Cri-A-558-512-04.sxw matters must be left to the wisdom of the courts of fact which must consider all aspects of the matter in the light of the evidence on record before pronouncing upon the acceptability or rejection of such identification."
Taking into consideration the facts and circumstances of the present case and the period taken for purpose of arrangement to hold T.I. parade, in my considered opinion, there was no unjustifiable delay in the present case.
14. Besides the identification of the accused persons, the prosecution also relied upon certain recoveries and discoveries made on the basis of information given by the accused persons. As per the evidence of PW-4 Avinash Supekar, a panch witness, on 1.1.2001, he was called to Sahakarnagar Police Station. The accused No.1, who was in the police custody, made a statement that he would show the place where the treasury was broken open. That information was reduced to writing as a memorandum Ex.64 by the police and it was signed by the panch witnesses. Thereafter, accused No.1 led the police and panchas to Village Mulshi. He also showed the place where the treasury was kept hidden. Though it was in the forest area, the treasury was not easily visible. The accused No.1 pointed out the same and produced. The said treasury was covered with a black cloth. It was seized under a panchnama ex.64. The said Chest or treasury was identified by PW-1 and PW-2 as the same which was stolen from the petrol pump.
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15. The evidence of PW-9 Shankar Dhade reveals that on 3.1.2001, he was called at Sahakarnagar Police Station. Accused No.1 Gorakh Mare was present at the Police Station. He stated before the police and panchas that he had concealed the clothes and a revolver and he would show the same. Accordingly, a memorandum Ex.86 was prepared which was duly signed by the panchas. After that, the accused led the police and the panchas to Ramnagar. The accused took the police and panchas to his house and produced a cloth bag containing a shirt, a pant and a pistol. The said bag consisting of these articles was lying under a cot in the house. The said clothes and the pistol were seized under a panchnama Ex.
87. The pistol is Article 8. It is material to note here that this pistol was referred by the Investigating Officer API Navnath Bere (PW-19) to Ballistic Expert along with his covering letter dated 7.3.2001. The report Ex.153 from the Forensic Science Laboratory (Ballastic)revealed that the said pistol was .22" air pistol and was in a working condition. It was successfully test fired in the laboratory. This goes to show that the accused No.1 was found in possession of a pistol, which was in working condition.
16. PW-13 - Chandrakant deposed that on 8.1.2001, he was called as a panch witness at Sahakarnagar Police Station. There accused No.1 made a ::: Downloaded on - 09/06/2013 16:09:26 ::: 17 Cri-A-558-512-04.sxw statement that he had concealed amount of Rs.9,000/- in a cloth bag near his house at Warje Ramnagar and he would show that place. About that information, a memorandum Ex.103 was prepared and signed by the panch witnesses.
Thereafter, accused No.1 led the police and panchas to Ramnagar. Police jeep was stopped near the house of the accused. The accused produced a blue coloured cloth bag which was kept in stones near his house. That bag contained amount of Rs.9,000/- consisting of 60 notes of Rs.100/- each, 50 notes of Rs.50/- each and 50 notes of Rs.10/- each. The said amount and the cloth bag was seized under a panchnama Ex.104.
17. Even though PW-4 Avinash, PW-9 Shankar and PW-13 Chandrakant were cross-examined at length, nothing could come out to show that any of these witnesses had any reason to depose falsely or to implicate the accused No.1 falsely in this case. PW-19 API Navnath Bere also deposed about all these discoveries and seizures.
18. The evidence of PW-6 Rajabhau reveals that on 7.1.2001, he was called at Sahakarnagar Police Station, where accused No.2 Lahu was in police custody. Accused No.2 Lahu made a statement before the police that he would show the place where cash was concealed. That information was recorded as a ::: Downloaded on - 09/06/2013 16:09:26 ::: 18 Cri-A-558-512-04.sxw memorandum Ex.71 which was duly signed by the panchas. After that, the accused No.2 led the police and panchas to Village Mohari in Mulshi Taluka. He took the police party to the rear side of his house. There was a Pimpal tree at the distance of 2 ft. from the back side of his house. Accused No.2 removed some earth and took out a cloth bag. The bag contained amount of Rs.16,000/-
consisting of 110 currency notes of Rs.100/- each, 600 currency notes of Rs.50/-
each and 200 currency notes of Rs.10/- each. The bag and the amount were seized under a panchmnama Ex.72 which was signed by the witnesses.
19. PW-8 Girish and PW-11 Sunil were examined by the prosecution about discovery of Rs.20,000/- on the basis of information given by the accused No.4. PW-11 Sunil deposed that on 23.1.2001, he was called at the Sahakarnagar Police Station. PW-8 Girish was another panch witness. According to PW-11 Sunil, at the Police Station, accused No.4 Anil made a statement that he had concealed money near the bungalow situated at Kelkar Road and he would show that place. That information was recorded in a memorandum Ex.92. Thereafter, he led the police and panchas to the relevant spot which was within the compound of Patwardhan Bungalow on Kelkar Road. He produced a cloth bag wrapped in a plastic cover from under the heap of stones. The bag contained 120 Notes of Rs.
100/- each, 100 notes of Rs.50/- each and 300 notes of Rs.10./- each. This ::: Downloaded on - 09/06/2013 16:09:26 ::: 19 Cri-A-558-512-04.sxw amount of Rs.20,000/- was recovered from the cloth bag produced by the accused.
The cloth bag and the amount of Rs.20,000/- came to be seized under a panchnama Ex.83. PW-8 Girish also supported the evidence of prosecution about production of the bag containing the amount from the compound of the Bungalow.
However, it appears that in his evidence, he did not speak anything about the information given by the accused as according to him, he did not remember what exactly he had stated, but he deposed that the accused No.1 had told the police that he would show the place where cash was concealed. Taking into consideration, the evidence of both these witnesses, I find that there is no material inconsistency or contradiction in the evidence of these two witnesses.
20. Evidence of PW-12 - Bajirao shows that on 24.1.2001, he had been to the market at Sahakarnagar and from there he was taken to the Sahakarnagar Police Station. Accused No.4 - Babasaheb Kandhare was present at the Police Station. According to him, police asked him whether he knew the accused Babasaheb. According to the witness, nothing more happened at the police station. He deposed that thereafter accused No.4 - Babasaheb , police and panches went to Pirangut where there was a shop of one Vasant Pole. It appears that PW-12 Bajirao was also knowing Vasant Pole. This witness and accused No.4 pointed out Vasant Pole to police. He deposed that on enquiry by police, Vasant ::: Downloaded on - 09/06/2013 16:09:26 ::: 20 Cri-A-558-512-04.sxw Pole told that he had received amount of Rs.15,000/- from the accused no.4 Kandhare in connection with some illegal transaction. Vasant Pole produced that amount. As P.W.12 Bajirao did not depose in the examination-in-chief about the information which was given by the accused No.4 at the police station, he was declared hostile. However, in the cross-examination by APP, he admitted that at the police station the accused no.4 Kandhare had stated before the police that he had paid amount of Rs.15,000/- to Vasant Pole and that information was reduced to writing vide Exhibit 100 and later on, the accused led police and panchas to the shop of Vasant Pole where the amount was recovered and seized from Vasant Pole as per the panchanama Ex.101. PW-19 API Nivnath Bere also deposed these facts.
It may be noted that accused No.4 is known as Anil @ Baba @ Narayan Jayawant Kandhare. Kandare is his surname. It appears that he was known by his friends as Baba or Babasaheb and he was also known as Anil @ Narayan. Therefore, while PW-12 referred accused No.4 as Babasaheb Kandare or as Kandare, PW-11 Sunil stated that he was knowing accused No.4 as Anil Kandare. PW-8 Girish also identified accused No.4 as Anil. Therefore, merely because accused No.4 is identified by different names like Anil or Babasaheb, there is no reason to have any doubt about him.
21. PW-19 API Nivnath Bere, who investigated the case, deposed in ::: Downloaded on - 09/06/2013 16:09:26 ::: 21 Cri-A-558-512-04.sxw detail about all these discoveries and seizures. His evidence also shows that from accused No.2, a plastic pistol was recovered. His evidence also shows that the tommy or iron rod which was allegedly used by accused No.4 was found at the spot and it was seized by the police under a spot panchanama. Thus, with the evidence of all these witnesses and the investigating officer, it has been proved that on the basis of information given by accused No.1, the treasury or Chest and amount of Rs.9,000/- and a pistol (Article 8) were recovered. The amount of Rs.
16,000/- was recovered on the basis of information given by the accused No.2 besides a plastic pistol. Total amount of Rs.35,000/- was recovered on the basis of information given by the accused No.4.
22. Evidence of PW-16 - Dr. Prakashchand Raidasani shows that on 17.12.2000, he was on duty as Casualty Medical Officer in Sasoon Hospital, Pune.
On that day, at about 7.40 a.m., three injured persons, viz. Suraj Babulal Agarwal, Vinod Abasaheb Dhumal and Ramesh Bhikaji Udamale were referred to him by police for medical examination. On examination of Suraj Agarwal, he found contusion on the right leg at junction of lower and middle third anteriorly size 1-1/2 inch with abrasion size 1/4 x 1/4 inch. The injury could be caused by a hard, and blunt object and age of the injury was within six hours. He accordingly issued a certificate Exhibit 115.
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23. Dr.Prakashchand examined Vinod Abasaheb Dhumal and found two contusions - one on the right leg size 1/2 x 1 inch and another on left knee size 1x1-1/2 inch. Both injuries could be caused by hard, blunt and rough substance and age of the injury was about six hours. Accordingly, he issued medical certificate Ex.116.
24. Dr. Prakashchand examined Ramesh Bhikaji Udamale (PW-2) and found one contusion on the right upper arm size 2 inch x 1-1/2 inch and one abrasion size 1/8th x 1/8th inch. Both injuries could be caused by hard, blunt and rough substance, The age of the injury was within six hours. Accordingly, he issued a certificate Ex.117. Evidence of Medical Officer has gone unchallenged.
It has come in evidence that Suraj Agarwal and Vinod Dhumal were the workers at the petrol pump when this incident occurred and they suffered injuries at the hands of the culprits, but these two witnesses were not examined before the Court.
The medical evidence shows PW-2 Ramesh suffered one contusion and one abrasion on the upper arm. These were the only injuries suffered by these persons. There is no medical evidence to show that PW1 Dattatraya had suffered any injury. It may be noted that PW-2 Ramesh deposed that one Santosh had suffered bleeding injury on the left ear due to assault by the culprits. However, ::: Downloaded on - 09/06/2013 16:09:26 ::: 23 Cri-A-558-512-04.sxw neither Santosh was examined before the Court nor any medical certificate is produced in respect of the injuries suffered by him. No medical officer is examined to prove that Santosh had suffered any injury. Therefore, it must be held that the prosecution has failed to prove that Santosh had suffered any injury and particularly on the left ear.
25. Accused Nos. 1, 2 and 4 were convicted for the offence punishable under Section 394 read with Sec. 397 and Sec.34 IPC. Section 394 IPC provides that if any person, in committing or in attempting to commit robbery, voluntarily causes hurt, such person, and any other person jointly concerned in committing or attempting to commit such robbery, shall be punished with imprisonment for life or with rigorous imprisonment for a term which may extend to ten years and also fine. In the present case, accused Nos. 1, 2 and 4 had jointly committed the offence of robbery and it appears that the accused No.4 caused injuries to three persons, who were working at the petrol pump while committing robbery.
Therefore, by virtue of Section 394 and section 34 IPC, all the three accused persons are liable to be convicted for the offence punishable under Section 394 read with Section 34 IPC. Under Section 394 IPC, the sentence of imprisonment for life or the rigorous imprisonment for a term which may extend to 10 years could be awarded. If life imprisonment is not awarded, the Court has discretion in ::: Downloaded on - 09/06/2013 16:09:26 ::: 24 Cri-A-558-512-04.sxw fixing the quantum of punishment within the limit of 10 years imprisonment.
26. Section 397 provides that if, at the time of committing robbery or dacoity, the offender uses any deadly weapon, or causes grievous hurt to any person, or attempts to cause death or grievous hurt to any person, the imprisonment with which such offender shall be punished shall be not less than 7 years. It is settled position of law that Section 397 is applicable to the individual accused who uses the deadly weapon or causes grievous hurt or attempts to cause death or grievous hurt at the time of committing robbery or dacoity. All the accused persons, who may be involved in commission of the offence of robbery, cannot be held liable for minimum sentence of imprisonment of 7 years by invoking Sec. 397 either by holding all of them jointly responsible or by applying the principles of common intention under Sec. 34 IPC. Section 397 will be applicable only to the concerned individual accused who uses deadly weapon or causes such grievous hurt or attempts to cause death or grievous hurt. Therefore, before awarding the sentence by invoking Sec. 397 IPC, the Court will have to find out which of the accused persons would be covered by the provisions of Section 397 and only such accused persons will be liable to the minimum punishment of 7 years imprisonment with help of Sec. 397. Though the accused persons, who are not individually covered by the ingredients of section 397, ::: Downloaded on - 09/06/2013 16:09:26 ::: 25 Cri-A-558-512-04.sxw cannot be held liable for minimum sentence of imprisonment of 7 years under Section 397, under the provisions of Sections 392, 393, 394 and 395 IPC, the term of imprisonment may be fixed by the Court depending on the facts and merits of the case and sentence of rigorous imprisonment of even 7 years or more can be awarded. But then if Section 397 is not applicable, the Court has discretion in fixing the quantum of sentence while that discretion is limited by the provisions of Section 397 and the sentence which may be awarded shall not be less than 7 years imprisonment. In the light of this legal position, it will be necessary to scrutinise the evidence against the present appellants.
27. PW-1 Dattatraya had not identified accused No.1 or 2 during test identification parade, but he tried to identify them before the Court. However for the reasons given earlier, their identification by him before the Court cannot be given much importance. PW-2 Ramesh has deposed that accused Nos. 1 and 2 were both armed with pistols, while it is the consistent evidence of both witnesses that accused No.4 was armed with a tommy or iron rod. The evidence of PW-7 -
Chandrakant Gore and PW-19 Investigating Officer Nivnath Bere shows that only a plastic pistol or a toy pistol was recovered from the accused No.2. It is settled position that even though the person has used such a toy pistol for threatening the victim while committing robbery, still such toy pistol cannot be ::: Downloaded on - 09/06/2013 16:09:26 ::: 26 Cri-A-558-512-04.sxw treated as a deadly weapon and therefore, Sec. 397 IPC cannot be invoked. From accused No.1, pistol (Article 8) was recovered and C.A. report also has proved that it was a fire arm in working condition. Therefore, it can be held that accused No.1 was armed with a deadly weapon. As he pointed the pistol towards PW-1 Dattatraya and other workers, it means he had used that weapon while committing robbery. Therefore, he would be liable to be punished by invoking Section 397 IPC.
28. As far as accused No.4 - Anil @ Baba is concerned, it is proved that he was armed with a tommy or an iron rod, but from the evidence it appears that he used the same just like a stick to cause minor injuries like contusion or abrasion on the legs or the arms. PW-2 Ramesh deposed that accused No.4 had given a blow with an iron rod on the left ear of Santosh and it caused bleeding injury. As noted earlier, this part of his evidence is not supported by any other evidence. Neither Santosh was examined nor any medical evidence is placed on record to show that he had suffered any injury. Other three persons, including Ramesh suffered minor injuries on the legs or upper arms. It means the accused No.4 took care not to cause any grievous hurt. The manner in which he used that rod indicates that he did not want to cause death or grievous hurt to any person.
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29. In Dhanai Mahto and Anr. vs. State of Bihar 2003 SCC (Cri) 1040, it was held that merely the description of "bamboo sticks" or "lathis" is not enough to make the weapon lethal or deadly. In that case, the accused had not inflicted any grievous hurt nor he had attempted to inflict grievous hurt with the lathi. Therefore, it was held that limitation prescribed under Section 397 IPC cannot be applied. While for causing hurt punishment is provided in Section 323, severe punishment is provided under section 324 IPC for voluntarily causing hurt by means of any instrument for shooting, stabbing or cutting or any instrument which used as a weapon of offence is likely to cause death. If any instrument, when used as a weapon of offence is likely to cause death, is used to cause hurt, Section 324 IPC would be applicable. It is settled position of law that lathi may be treated as a weapon, which is likely to cause death, if such lathi is used in such a manner that it is likely to cause death. For example, if stick blow is given on the head, it is likely to cause death and in that case, the lathi may be treated as a lethal or deadly weapon, but if the same lathi is used for giving a blow on a leg or arm and a simple hurt is caused, the lathi will not be treated as a deadly weapon and the case would fall under Section 323 IPC and not under Section 324 IPC.
Similar difference is found in cases under sections 325 and 326. In the present case, even though accused No.4 was armed with the iron rod, still he used it as a lathi or a stick to cause simple hurt on legs or arms. He particularly avoided the ::: Downloaded on - 09/06/2013 16:09:26 ::: 28 Cri-A-558-512-04.sxw vital parts of the body like head while using the iron rod. Therefore, it cannot be said that he had used the deadly weapon while committing offence of robbery.
There is nothing to show that he had caused or attempted to cause any grievous hurt to anybody. Therefore, Sec. 397 IPC cannot be invoked while awarding sentence of imprisonment to him.
30. In view of the facts stated above,while accused No.1 - Gorakh Mare is liable to be convicted under Section 394 read with Section 397, accused No.2 Lahu Gaudse and accused No.4 - Anil @ Baba are liable to be convicted and sentenced under Section 394 read with Section 34 IPC only.
31. In view of the facts and circumstances noted above, the Appeals are partly allowed and the impugned order of conviction and sentence stands modified as follows :-
Accused No.1 Gorakh is convicted for the offence punishable under Section 394 read with Section 397 and Section 34 IPC and sentenced to undergo rigorous imprisonment for seven years and to pay fine of Rs.5,000/- and in default to pay fine, to undergo further simple imprisonment for six months. The accused no.2 Lahu and accused No.4 Anil are convicted for the offence punishable under ::: Downloaded on - 09/06/2013 16:09:26 ::: 29 Cri-A-558-512-04.sxw Section 394 read with Section 34 IPC and sentenced to undergo R.I. for four years and to pay fine of Rs.5,000/- each and in default to pay fine, to undergo further simple imprisonment for six months.
Accused Nos. 1 and 2 are reported to be in jail. This order be communicated to the Superintendent, Yerawada Central Prison, for information and execution of sentence. Accused No.4 was in jail from 17.1.2001 till he was released on bail on 24.9.2004. He shall surrender to undergo balance period of sentence. The trial Court shall issue warrant for arrest of accused No.4 for execution of the sentence.
(J.H.BHATIA,J.) ::: Downloaded on - 09/06/2013 16:09:26 ::: 30 Cri-A-558-512-04.sxw ::: Downloaded on - 09/06/2013 16:09:26 :::