Rajasthan High Court - Jaipur
Gurumukh vs State on 8 December, 2016
Bench: Chief Justice, Pushpendra Singh Bhati
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IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN BENCH AT JAIPUR
D.B. CRIMINAL APPEAL No.248/1983.
1. GURMUKH SINGH S/O ISHWAR SINGH BY CASTE SIKH,
R/O GANPATPURA POLICE STATION SADAR BUNDI,
DISTRICT BUNDI.
2. GURUCHARAN SINGH S/O AJIT SINGH BY CASTE JAT
SIKH, R/O GANPATPURA, POLICE STATION SADAR BUNDI,
DISTRICT BUNDI.
----Accused-Appellants
Versus
STATE OF RAJASTHAN
----Respondent
For Appellants : Mr. Biri Singh Sinsinwar, Sr.Advocate
assisted by Mr. Rajesh Choudhary
For Respondent : Mr. B.N. Sandu, Public Prosecutor
HON'BLE THE CHIEF JUSTICE
HON'BLE DR.JUSTICE PUSHPENDRA SINGH BHATI
CAV JUDGMENT
BY THE COURT:(PER HON'BLE THE CHIEF JUSTICE)
8/12/2016
1) Appellant No.1 stands convicted to life imprisonment with fine under Sections 302/34 IPC and three months' rigorous imprisonment under Section 447 IPC. Appellant No.2 stands convicted to three months' rigorous imprisonment only under Section 447 IPC only as ordered on 10/06/1983 by 2 the Sessions Judge, Bundi in Sessions Trial No.24 of 1981.
2) The deceased Ajit Singh is said to have been shot in the fields on 11/11/1980 at about 5.30 pm by absconding accused Lakhvendra Singh, son of Appellant No.1. FIR Exhibit P-1, is stated to have been lodged at 11:15 pm the same night by PW-1, Randhir Singh brother of the deceased naming the two Appellants alongwith Lakhvendra Singh and Tahal Singh alleging that the accused came to their fields. The latter two were carrying single barrel and double barrel guns respectively. Lakhvendra first stuck the gun to the chest of the witness. They all started to run. Appellant No.1 exhorted to kill. Lakhvendra fired at the deceased who fell down and died. The latter was attempting to load his gun again when others came and the assailants ran away after which the witnesses went straight to the police station. Six-seven days earlier there had been a dispute regarding passage between them and there also existed a dispute regarding purchase of lands of Manna Meena.
3) PW-1, Randhir Singh is stated to have been injured in the same occurrence and his MLR Exhibit P-20, conducted on 12/11/1980 was proved by PW-12, Dr.S.N. Bagri showing one simple injury 3 of contusion. The same witness also proved the post-mortem of the deceased Exhibit P-18, conducted on 12/11/1980 itself.
4) Learned Senior Counsel for the Appellants submitted that there was a free-fight between the parties. The Appellants were not the aggressors. Both sides went to the police station and lodged FIR's evident from the statement of PW-1, Randhir Singh and PW-6, Gurunam Singh and also PW-13, the Investigating Officer Arjun Dan Singh. Appellant No.2 had also suffered fire-arm injury in the same occurrence and his MLR Exhibit D-3, done on 12/11/1980 was proved by PW-12, Dr.S.N. Bagri showing a fire arm injury near the right eye.
5) Appellant No.1 was the elder of the family. He was offering a higher price to Manna Meena for their lands mortgaged to PW-1 and PW-2. The prosecution witnesses stood to gain by falsely implicating him because if he went to jail there would be no obstruction in the prosecution witnesses purchasing the lands of Manna Meena. The fact that Appellant No.1 is stated to have been armed with a 'gandasi' but never it used it to assault is evidence that there existed no common intention.
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6) Motive is a double edged sword. It can also be used as a weapon for false implication if there existed a dispute between the parties since earlier. Both the prosecution witnesses are related to the deceased and are therefore interested witnesses. The two witnesses also faced trial for the injury to Appellant No.2. They had made vacillating statements with regard to the manner of occurrence. PW-3, Manna was an independent witness. He did not attribute any exhortation to Appellant No.1 either in his police statement or Court deposition.
7) The occurrence is stated to have taken place at 5.30 pm. PW-13, Arjun Dan Singh, the Investigating Officer has deposed that the police station was only four furlongs away from the place of occurrence. Yet the FIR has been sent to the Magistrate on 13/11/1980 at 2:00 pm after nearly thirty eight hours. The witness in his cross- examination has not furnished any explanation for such long delay. It is evident from exhibits seized from the place of occurrence including Exhibit P- 14, the clothes of the deceased that the Investigating Officer had gone to the place of occurrence at 11:00 am on 12/11/1980. PW-6, Gurunam Singh has acknowledged that they stayed 5 at the police station the whole night alone. In other words the Appellants had left after lodging their report. The possibility that the FIR was crafted after due thought and deliberation to falsely implicate Appellant No.1 cannot be ruled out completely and the benefit of doubt has to be given to Appellant No.1. Reliance was placed on (1976)4 SCC 355 (Ishwar Singh v. Sate of U.P.), (2002) 1 SCC 487 (Thanedar Singh Vs. State of Madhya Pradesh) and (2003)3 SCC 355 (Rajeevan v. State of Kerala).
8) It was next submitted that Tahal Singh who is stated to have been carrying a double barrel gun has been convicted to three months' rigorous imprisonment only under Section 447 IPC in a separate Sessions Trial No.84/81 dated 31.07.1985 and so has the Appellant No.2 who is alleged to have been carrying a 'barchi'. The latter already having undergone his sentence the appeal is not pressed with regard to him. The Appellant No.1 being similarly situated as Tahal Singh and Appellant No.2, his conviction also deserves to be altered to under Section 447 IPC.
9) Counsel for the State opposing the appeal submitted that in the counter case lodged by the Appellants, both PW-1 Randhir Singh and PW-6 6 Gurunam Singh have been acquitted. It falsifies the claim of a free fight and that the Appellants were not the aggressors. The appellants had barged into the fields of the deceased and assaulted him. The case of Appellant No.1 is distinguishable from Appellant No.2 and Tahal Singh as he alone exhorted the absconding accused Lakhvendra Singh to fire. Common intention is apparent from four persons having gone to the fields of another with 'gandasi' and 'barchi' and the other two with loaded fire-arms. Quite obviously the intention was to use it in the background of more than one dispute between them. To establish common intention it was not necessary that there must be an overt act or actual participation in the some manner or the other. The intention has to be gathered from surrounding circumstances and which can also develop on the spot. Nothing has been demonstrated to urge that the fire-arms were not loaded or they were intended to only threaten without no intention of use. If one of them fired and the other did not use his fire arm as there was no occasion to use it because the deceased succumbed after the first shot itself, it cannot be urged that common intention did not exist. Reliance was placed on AIR 2001 SC 1344 (Suresh 7 Vs. State of U.P.) and AIR 2010 SC 686 (Bengai Mandal alias Begai Mandal Vs. State of Bihar).
10) PW-1, Randhir Singh and PW-6, Gurunam Singh are star witnesses. Absconding accused Lakhvendra was the son of Appellant No.1 and was exhorted by the latter. Alternatively it was submitted that if some of the accused have been acquitted and no appeal may have been preferred cannot automatically mean that the benefit must be extended to Appellant No.1 also notwithstanding that there be material against him of exhortation reflecting common intention. The two prosecution witnesses are consistent in their police statement and Court deposition in all material particulars. PW-3 Manna has been declared hostile and did not see the occurrence.
11) The police station was ten kms. away from the place of occurrence as mentioned in the FIR. It was lodged promptly at 11:30 pm. The counter FIR has also been lodged at the same time. The fact that it may have been sent to the Magistrate at 2:00 pm on 13/11/1980 is not very relevant to discredit the prosecution case against Appellant No.1 as he clearly had a motive to exhort because of the pre-existing land disputes. If the evidence otherwise is reliable and credible with 8 regard to the presence of Appellant No.1 in the fields at the time of occurrence established from his own FIR also and the defence of the prosecution witnesses being the aggressors stands falsified by their acquittal, no prejudice has been caused to the Appellant by any delay in sending of the FIR to the Magistrate concerned.
12) We have considered the submissions on behalf of the parties and perused the evidence on record also.
13) The same occurrence gave rise to an FIR and a counter FIR. The prosecution witnesses were also put on trial in the counter case and have been acquitted. The defence of a free fight or that they were not the aggressors is therefore not available to Appellant No.1. His presence at the time of occurrence stands confirmed from the FIR lodged by the defence itself quite apart from the prosecution witnesses.
14) Appellant No.1 is alleged to have exhorted the absconding accused to kill after which the deceased was fatally shot. Exhortation if proved will establish and be evidence of common intention without furthermore as it will have to be held that it provided the impetus for Lakhvendar to fire. Enmity existed between the parties and therefore motive for exhortation may have existed. However, motive even if it existed cannot be sufficient to 9 hold that he had in fact exhorted. Motive can also be the reason for false implication. Appellant No.1 was the head of the family. There was a land dispute with regard to passage. He had also offered a higher price for lands to Manna Meena which was already mortgaged to the prosecution witnesses. The fatal shot may also have been fired by Lakhvednra on his own without any exhortation by the Appellant. Therefore the entirety of the facts of the case will have to be cumulatively analysed before coming to any conclusion. Appellant No.2 was walking ahead and the deceased was behind him when the Appellant is alleged to have exhorted Lakhvendra to fire. It is highly improbable that the Appellant No.1 in such situation would have so recklessly exhorted to kill taking the risk of causing death or injury to Appellant No.2 who was also related to him. The possibility that Lakhvendar could have fired on his own without any exhortation cannot be ruled out completely making the answerability individual. This possibility will then have to be examined in conjunction with other facts such as the latter attempting to reload his gun.
15) The FIR is stated to have been lodged at 11:30 pm on 11/11/1980. PW-13, Arjun Dan Singh the Investigating Officer visited the place of occurrence the next morning at 11:00 am. He also recorded the police statement of PW-1, Randhir Singh the next day and of 10 PW-6, Gurunam Singh on 13/11/1980. If he had commenced investigation with such promptness as sought to be suggested by the prosecution there has to be some explanation by the Investigating Officer why he did not consider it necessary to forward the FIR to the concerned Magistrate till 2:00 pm on 13/11/1980 allowing a delay of 38 hours. The police station was hardly at a distance of four furlongs according to the witness. Despite the question being put to him specifically in cross-examination, the witness has not offered any explanation whatsoever.
16) The Appellants are stated to have left the police station after lodging their FIR. PW-1, Randhir Singh and PW-6, Gurunam Singh however stayed back at the police station the whole night voluntarily. It is not their case that the police kept them back. They have also stated that they were alone at the police station. The FIR lodged by Appellant No.2 was acknowledged to have been forwarded to the Magistrate on the 12 th itself. In these circumstances the possibility of the FIR having been registered subsequently on a back date after careful deliberation to implicate Appellant No.1 also on a more serious charge cannot be ruled out because unless he was pre-empted there was a serious possibility of the lands being sold by Manna Meena to him for a higher price.
17) Delay in lodging of the FIR may not be fatal to the case of the prosecution if the delay is not abnormal or 11 is sufficiently explained. In the present case not only is the delay abnormal but also there is no explanation worth the name for the same. While in the present case the delay is of 38 hours, delay of 15 hours only was considered sufficient to opine false implication under Section 302, 149, 148 IPC in AIR 1991 SC 1356 (Peddireddy Subbareddi and others Vs. State of A.P.). In (1994) 5 SCC 188 (Meharaj Singh Vs. State of U.P.), noticing that a delayed FIR raised serious possibilities of roping in the accused after deliberations or to suit the investigation was considered observing as follows:-
"12. FIR in a criminal case and particularly in a murder case is a vital and valuable piece of evidence for the purpose of appreciating the evidence led at the trial. The object of insisting upon; prompt lodging of the FIR is to obtain the earliest information regarding the circumstance in which the crime was committed, including the names of the actual culprits and the parts played by them, the weapons, if any, as also the names of the eyewitnesses, if any. Delay in lodging the FIR often results in embellishment, which is a creature of an afterthought. On account of delay, the FIR not only gets bereft of the advantage of spontaneity, danger also creeps in of the introduction of a coloured version or exaggerated story. With a view to determine whether the FIR was lodged at the time it is alleged to have been recorded, the courts generally look for certain external checks. One of the checks is the receipt of the copy of the FIR, called a special report in a murder case, by the local Magistrate. If this report is received by the Magistrate late it can give rise to an inference that the FIR was not lodged at the time it is alleged to have been recorded, unless, of course the prosecution can offer a satisfactory explanation for the delay in despatching or receipt of the copy of the FIR by the local Magistrate. Prosecution has led no evidence at all in this behalf.........."12
18) The fact that where the accused is more than one, the possibility for making allegations of exhortation to cast the net wide especially when the number of injuries on the injured do not co-relate to the number of accused was noticed in (2009) 10 SCC 684 (Balwantbhai B. Patel Vs. State of Gujarat and ors.) observing as follows:-
"4......We are also not unmindful of the fact that allegations of catching hold of an attack victim or of an exhortation are invariably made when the number of injuries on the injured party do not co-relate to the number of accused or in the alternative in an attempt to rope in as many persons as possible from the other side......"
19) In Rajeevan (supra) a delay of twelve hours was considered fatal the police station being 100 meters away. Similarly in Ishwar Singh (supra) deliberating that the FIR was mandated to be sent "forthwith" to the Magistrate empowered to take cognizance under Section 157 Cr.P.C. a delay of two days in sending it to the Magistrate was considered sufficient for improvements and embellishments to grant acquittal.
20) In the facts and circumstances of the present case, the presence of Appellant No.1 at the place of occurrence cannot lead to acceptance of the allegation for exhortation to kill. That Lakhvendar may have fired on his own is a distinct possibility that cannot be safely ruled out beyond reasonable doubt. This coupled with the possibility 13 of false implication because of a highly belated FIR for which there is no explanation the benefit of doubt has to be given to Appellant No.1 making his conviction unsustainable under Section 302/34 IPC. If the allegation of exhortation against him stands negatived he is then at par with accused Tahal Singh and Appellant No.2 convicted under Section 447 IPC.
21) In view of the above discussion, the conviction of Appellant No.1 is altered from 302/34 to one under Section 447 IPC. The appeal is allowed in part to the extent indicated.
(DR.PUSHPENDRA SINGH BHATI),J. (NAVIN SINHA),C.J. /Anil Goyal/KKC/ (Reserved)