Bombay High Court
State Of Maharashtra vs Haribhau Alias Bhausaheb Dinkar on 2 February, 2011
Author: B.H. Marlapalle
Bench: B.H. Marlapalle, U. D. Salvi
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cri.app.626 of 2001.sxw
mgn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE CRIMINAL JURISDICTION
CRIMINAL APPEAL NO.626 OF 2001
State of Maharashtra ) ..APPELLANT
Vs.
1.Haribhau alias Bhausaheb Dinkar )
2.Raju alias Rajendra Bhiwrao )
Shirawale )
3.Vitthal Baburao Shinde )
4.Subhash Raghunath Pawar ) ..RESPONDENTS
(Org. Accd. Nos.3 to 6)
WITH
CRIMINAL APPEAL NO. 540 OF 2007
Maruti Ramchandra Gholap ) .. Appellant
(Org. Accd. No.2)
Vs.
The State of Maharashtra ) .. Respondent
WITH
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CRIMINAL APPEAL NO. 517 OF 2001
Shri Subhash Raghunath Pawar ) .. Appellant
(Org. Accd. No.6)
Vs.
The State of Maharshtra ) .. Respondent
WITH
CRIMINAL APPEAL NO. 567 OF 2001
Pandharinath Devpa Gholap ) .. Appellant
(Org.Accd. No.1)
Vs.
The State of Maharashtra ) .. Respondent
Dr. F.R. Shaikh, APP for appellant - State in Criminal Appeal No. 626 of
2001 and for respondent-State in Cri.Appeal Nos.540/07, 517/01 and
567/01.
Mr. Abhaykumar Apte for appellant in Cri.Appeal No. 540/07.
Mr. S. S. Kulkarni for appellant in Cri. Appeal No.517/01 and for
respondent no.4 in Cri. Appeal No. 626/01.
Mr. K. S. Patil for appellant in Cri. Appeal No. 567/01.
Mr. S.V. Kotwal i/by Mr. M. S. Mohite for respondent nos.1 and 2 in Cri.
Appeal No. 626/01.
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CORAM: B. H. MARLAPALLE &
U. D. SALVI, JJ.
RESERVED ON : 14TH JANUARY, 2011
PRONOUNCED ON: 02ND FEBRUARY, 2011
JUDGMENT (PER B.H. MARLAPALLE, J.):
1. In Sessions Case No.72 of 2000 in all six accused came to be tried by the learned VIIIth Additional Sessions Judge, Pune, for the offences punishable under Sections 147, 148, 149, 302, 307 and alternatively under Sections 302 and 307 read with Section 34 of the Indian Penal Code. By the judgment and order dated 18th May, 2001 accused Nos. 1 and 2 came to be convicted for the offences punishable unjder Section 302 read with Section 34 and Section 307 read with Section 34 of I.P.C. They have been sentenced to suffer imprisonment for life on the first charge and R.I. For 7 years for the second charge.
Accused No.6 came to be sentenced along with accused Nos. 1 and 2 for the offence punishable under Section 307 read with Section 34 of I.P.C.
::: Downloaded on - 09/06/2013 16:49:15 ::: 4cri.app.626 of 2001.sxw and he has been sentenced to suffer R.I. for 7 years and to pay a fine of Rs.4,000/-. All of them were given benefit of set-off under Section 428 of Cr.P.C. However, accused Nos. 3, 4 and 5 came to be acquitted for the offences punishable under Sections 147, 148, 149, 304 and 307 and alternatively under Section 302 and Section 307 each read with Section 34 of I.P.C.
2. Criminal Appeal No.567 of 2001 has been filed by accused No.1, Criminal Appeal No.540 of 2007 has been field by accused No.2, Criminal Appeal No.517 of 2001 has been filed by accused No.6 and Criminal Appeal No.626 of 2001 has been filed by the State Government against the acquittal of accused Nos. 3 to 6 for the offences punishable under Section 302, 307, 326, 143, 147, 148 and 149 of I.P.C.
3. As all the Appeals arise from the same order of conviction and acquittal, they have been heard together and are being disposed off by this common judgment.
4. As per the prosecution case the complainant and accused party (accused Nos.1 and 2) are from the same original Gholap family ::: Downloaded on - 09/06/2013 16:49:15 ::: 5 cri.app.626 of 2001.sxw and on account of village Panchayat elections the Gholap families was fraction ridden. From 25th April, 1999 to 27th April, 1999 there were wedding ceremonies in these families of different branches at village Kari which is about 12 to 16 Kms., away from Bhor town in Pune District.
D.W1-Balasaheb Ramchandra Gholap, uncle of accused Nos. 1 and 2 as well as deceased Ankush was the the Sarpanch of village Kari at the relevant time. On 26th April, 1999 the wedding barat in the family of Namdeo Gholap was taken out in the village and during that procession deceased Ankush was assaulted on his head by the brother of accused No. 1 i.e. Vitthal Deoba Gholap and on that count Ankush with the help of P.W.1 and P.W. 7 had registered a complaint with the Police Station at Bhor in the same night. The daughter of Hanumant Maruti Gholap, who is the brother-in-law of P.W.7- Rajendra Gholap was to get married on 27th April, 1999 and, therefore, at about 8.00 a.m. on that day, deceased Ankush Gholap, Dnyanoba Ravba Gholap, Rajendra Gholap (P.W.7) and Shivaji Sanas (P.W.9) left village Kari to go to Bhor in the jeep driven by Sopan Dagadu Gholap (P.W.1) for shopping required for the wedding ceremony. They purchased the goods and had started the return journey.
However, when the jeep reached at Navi Ali near the shop of one Shri ::: Downloaded on - 09/06/2013 16:49:15 ::: 6 cri.app.626 of 2001.sxw Mhasawade, Dnyanoba Gholap asked Sopan (P.W.1) to stop the jeep as he wanted to purchase coriander and, therefore, all of them stopped near the shop of Mhasawade. Dnyanoba got down from the jeep and went to the vegetable market. After some time while the rest of them were waiting in the jeep the accused party reached there on two different motor bikes. On the first bike drivenm by accused No.3, accused Nos.1 and 2 were pillion riders and on the second motor bike driven by accused No.4 there were two 2 pillion riders i.e. accused Nos. 5 and 6. Both motor bikes stopped near the jeep, all the 6 accused took out weapons from the dickey of the motor bikes, accused No.3 removed the keeys of the jeep and gave fist blow to P.W.1-Sopan Dagadu Gholap. At the same time the remaining accused went behind the jeep and dragged Ankush, Rajendra and Shivaji from the jeep and by then accused No.3 also joined them. Accused started assaulting Ankush, Sopan and Shivaji, Ankuksh was held by accused No.3 and accused Nos.1 and 2 inflicted multiple attackes on him with sharp deadly weapons. Accused No.1 was holding knife (article 10) and accused No.2 inflicted attack by sattur (article No.7). The attack on Ankush was so brutal that his intestine came out and he collapsed. The attacking party then moved to Rajendra (P.W.7) and Shivaji Sanas (P.W. ::: Downloaded on - 09/06/2013 16:49:15 ::: 7 cri.app.626 of 2001.sxw
9). Both of them sustained injuries and P.W.7 went to the nearby dispensary of Dr. Goregaonkar for immediate treatment. P.W.9 was taken by rikshaw to the Government Hospital at Bhor and from their he was shifted to Sancheti Hospital at Pune, whereas the father in law of P.W.7 shifted him in a jeep to K.E.M. Hospital at Pune. P.W.9 was under
treatement for about 10-15 days whereas P.W.7 was hospitalised for more than one month and underwent multiple operations. P.W.1 Sopan Dagadu Gholap had managed to run away from the spot though he was chased by accused Nos. 5 and 6 and returned to the spot after some time the accused party had fled on their motor bokes. The police reached the spot after P.W.1 Sopan Dagadu Gholap recorded his complaint at Bhor Police Station at about 11.50 a.m. Ankush was dead on the spot. Inquest Panchanama (Exhibit 36) was drawn and his dead body was sent for Postmortem which was conducted by Dr. Praveen Haribhau Chaudhary (PW 16), at the Rural Hospital, Bhor.
5. Initially the investigation was conducted by Ashok Ananda Jagdale. P.S.I. P.W.25 with the assistance of Rajaram Dabade, P.H.C., P.W.26 Rajaram Shripati Dabhade on 17th June, 2009 T.I.Parade was held for the identification of accused No.5 by all three eye witnesses and for ::: Downloaded on - 09/06/2013 16:49:15 ::: 8 cri.app.626 of 2001.sxw the identification of accused No.6 by P.W.1, T.I. Parade was conducted by P.W.15-Sanjay Narendra Kundetkar, Tahasildar of Bhor. In the meanwhile accused Nos. 1 and 2 came to be arrested on 27th April, 1999 itself by Police Head Constable-Subhash Mahadeo Raje, P.W.14. Accused Nos. 3 and 4 were arrested on 29th April, 1999. Accused No.5 was arrested on 30th April, 1999 from his house at village Kobardi and accused No.6 was arrested on 4th May, 1999 by Rajaram Shripati Dabhade (P.W.26). The clothes of the deceased as well as the accused were recovered and at the instance of the accused the weapons were purportedly receovered and the clothes and the weapons were sent for Chemical Analysis. The statements of injured witnesses i.e. P.W.7-Rajaram were recorded on 27th April, 1999, 28th April, 1999 and 10th May, 1999. The statements of P.W.9-Shivaji Sakharam Sanas were recorded on 28th April, 199 and 10th May, 1999. On completion of investigation the charge sheet was filed and on committing the case the Sessions Court framed the charge on 10th August, 2000.
6. The prosecution examined in all 27 witnesses and the defence examined one witness D.W.1- Balasaheb Ramchandra Gholap. However, in the statement under Section 313 of Cr.P.C., all the accused denied their involvement in the incident of 27th April, 1999 near the shop of Shri ::: Downloaded on - 09/06/2013 16:49:15 ::: 9 cri.app.626 of 2001.sxw Mhasawade in which Ankush died. Through the evidence of D.W.1-
Balasaheb Ramchandra Gholap it was tried to make out that accused Nos.
1 and 2 were not at the spot and in fact they were at the Rural Hospital at Bhor along with D.W.1 when the incident had taken place. Therefore, in the evidence of D.W.1 it has also been established that there were fractions in the Gholap family on account of the village politics. The incident of some quarrel between the deceased and the relations of the accused had taken place on 26th April, 1999 at village Kari and after the incident of 27/4/1999, a motion of no confidence was passed against D.W. 1- Balasaheb Ramchandra Gholap and consequently he was removed from the post of Sarpanch of the village.
7. The learned trial Judge considered the medical evidence as was placed before him through P.W.16-Dr. Praveen Haribhau Chaudhary, P.W-19-Dr. Parag Kantilal Sancheti and P.W-21-Dr. Yogesh Pralhad Chaudhary as well as the evidence of 3 eye witneees i.e. P.W.1 Sopan Gholap, P.W.7-Rajendra Gholap and P.W.9-Shivaji Sanas. Out of 27 witnesses examined, 4 were police personnel, 3 were doctors, 15 panch witneses and 7 panch witnesses had turned hostile. On assessment of the medical as well as the oral evidence and C.A., reports, the trial Court held ::: Downloaded on - 09/06/2013 16:49:15 ::: 10 cri.app.626 of 2001.sxw that Ankush died a homicidal death in the incident on 27th April, 1999.
The injuries sustained by P.W.7-Rajendra were grievous and they would have resulted in his death if he had not received medical treatment. As per the trial Court the prosecution could not establish its charge of unlawful assemply and the presence of accused Nos. 4 and 5 on the spot of the incident was doubtful. The trial Court also found that the participation of accused No.3 in the incident was not proved by the prosecution beyond reasonable doubts and consequently the accused Nos. 3, 4 and 5 came to be acquitted. On the basis of the medical evidednce of P.W.16, P.W.19 and P.W.21 as well as the evidence of three eye witnesses P.W.1 - Sopan Dagadu Gholap, P.W.7-Rajendra Maruti Gholap and P.W.9- Shivaji Sakharam Sanas, the trial Court held that the prosecution had proved its charge under Section 302 and 307 beyond reasonable doubts against the accused Nos. 1,2 and 6. The trial Court held that accused Nos. 1 and 2 were responsile for causing the death of Ankush and accused Nos.1,2 and 6 were responsible in attacking P.W.7-Rajendra Maruti Gholap and P.W.9- Shivaji Sakharam Sanas and on account the injuries recieved by P.W.7- Rajendra Maruti Gholap it held that the charge under Section 307 read with Section 34 of I.P.C. was proved against accused Nos. 1,2 and 6.
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8. As noted earlier P.W.16- had conducted postmortem examination of the dead body of Ankush on 27th April, 1999 at about 2.30 p.m., and sent the postmortem report at Exhibit 70. As per Dr. Praveen Haribhau Chaudhary the deceased Ankush had sustained the following injuries:-
1. Left index finger totally cut off.
2. Left thumb ½ cut off.
3. Two incised wounds over left wrist 3 c.m. x 2 c.m. 4 c.m. x 2 c.m.
4. Incised wound at side of chest (deep) below neck 4 cm x ½ cm.
5. Two incised wound over left side of abdomen
i) 24 cm. x 10 cm. x 17 cm.
ii) 14 cm. x 10 cm. deep.
(Exposing intestines to exterior)
6. Incised wound over left side back, below scapular region. 5 cm x 2 cm. x 2 cm.
7. Incised wound right wrist.
i) 3 cm. x 2 cm. x 2 cm.
ii) 1 cm. x 1 cm.
8. Incised wound over occipit 9 cm. x 1 ½ cm.
9. Incised wound over back on left side.
i) 9 cm. x 2 ½ cm. x 3 cm.
ii) 15 cm. x 3 cm. x 3 cm.
9. On internal examination the P.W.16- Dr. Praveen Haribhau Chaudhary found the following internal injuries:-
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1) Hemoperitoneum present.
2) Cut injury on xiphi - sternum present.
3) Incised wound over major lobe of liver 7 cm. in length.
4) Right chamber of heart cut open. 3 ½ cm. x 1 cm.
5) Mesentric vessels cut.
6) Incised wound over greater omentum.
7) Left kidney having incised wound on posterior side.
8) Hemorrhage present in brain matter.
The Medical Officer further stated that the external as well as internal injuries could be caused by hard and sharp weapon like that of Sattur and knife, articles 7, 9 and 10 shown to him in the Court while he was in the witness box. He also stated that all the injuries were ante-mortem and fresh and they were sufficient to cause death in the ordinary course of nature. In his opinion the deceased died due to haemorrhagic shock due to multiple injuries to vital organs like heart, liver, kidney, intestinal vessels and brain.
10. P.W.9- Shivaji Sakharam Sanas was also examined by him on 27th April, 1999 when he was taken to the Rural Hospital, Bhor without a police yadi. He had prepared emergency case papers for the patient (accused No.69) and as per him the injuries were griveous in nature. The following external injuries were seen on the person of Shivaji Sakharam ::: Downloaded on - 09/06/2013 16:49:15 ::: 13 cri.app.626 of 2001.sxw Sanas:-
1. Incised wound over palmer aspect, going deep upto bones, at left thumb.
2. Incised wound over dorsal aspect, two in number. Tendon injury.
He also stated that if the patient would not have got proper treatment immediately, he would have landed in haemorrhagic shock due to blood loss which would have possibly caused his death. Hence the patient was immediately referred to Sassoon Hospital at Pune for further treatment because the injuries required expert management. As per the evidence of P.W.19 Dr. P.K. Sancheti, P.W. 9 - Shivaji Sakharam Sanas came to be admitted in the Sancheti Hospital at Pune on 27th April, 1999 at about 5.00 p.m., and apart from the injuries noted by P.W.16, Shivaji had sustained the following injuries on his person:-
1. CLW on right anterior superior iliac.
2. CLW on occipital region.
3. CLW on left leg.
4. Abrasion on right leg.::: Downloaded on - 09/06/2013 16:49:15 ::: 14
cri.app.626 of 2001.sxw P.W.19 stated before the Court that the injuries on the had was of grievous nature and they could be caused by sharp and hard object like that of Sattur and knife shown to him in the Court. The injury on the hand could be possible by the knife as was shown to him. He also stated that Shivaji was issued a certificate on 6th May, 1999 and came to be discharged on the same day. He had placed before the Court the medical papers at Exhibit 76. He also admitted that he had treated Shivaji on 27th April, 1999 between 5.30 p.m., to 6.00 p.m., and Shivaji had given the history of assault.
11. As per P.W.21- Dr. Yogesh Pralhad Chaudhary, P.W.7- Rajendra Maruti Gholap was admitted at the KEM Hospital on 27th April, 1999 at 3.00 p.m., and he was discharged on 18th May, 1999 and the medical history was recorded in the case papers placed before the Court at Exhibit 79. He was operated on 28th April, 1999 and consequently on 13th May, 1999. When he had examined P.W.7-Rajendra Maruti Gholap on 27th April, 1999 the following injuuries were noticed on his person:-
Injuries on Chest:
1) Sucking wound about 4 to 5 cm. oblique anterior ::: Downloaded on - 09/06/2013 16:49:15 ::: 15 cri.app.626 of 2001.sxw axillary line on left side. 2) Left 5th rib fractured anteriorly wound is creating on open pneumothorax on left side. 3) There was a line cut on phisternum 5 cm. Injuries on back: 1) Superficial C.L.W. 5 cm. in length on left side of spine
near lumber region near transverse processes of L-3 and L-4 vertebra.
2) Near the spinal process of L-5 vertebra going on the left side, deep CLW 7 cms. transverse in direction muscles visualised quadratus lumberrumcut.
Injuries on Knee:
1) On right knee joint, superficial CLW interiorly lower pattellar region, curved 6 to 7 cm.
2) Medical to upper end of patterlar 3 to 4 cm. curved CLW.
Injuries on Arm:
1) Right Arm: Posteriorly muscle deep CLW oblique at mid-arm 12cm.
2) On the left arm : Posteriorly muscle deep oblique 6 cm. at mid-arm.
Injuries on Right hand:-
1) Radial side of plamer aspect of hand going oblique to proximal phalax of little finger tendon deep.
12. As per Dr. Yogesh Pralhad Chaudhary all the injuries could have been caused within 5 to 6 hours and by sharp weapons like sattur ::: Downloaded on - 09/06/2013 16:49:15 ::: 16 cri.app.626 of 2001.sxw and knife. Article 7,10,40,41 and 42 were shown to him before the Court.
The injuries on the back had caused the perforation of anterior and posterior wall of discending colon which had caused faecal leak and peritonitis. The injuries on the chest and back were sufficient to cause death in the ordinary course of nature individually and collectively. P.W. 7-Rajendra Maruti Gholap was treated by Dr. S.A. Patki and his team.
The history of the patient was recorded as it was told by the accommpanying person i.e. Baburao Kothawale - the father-in-law and the patient was brought from Goregaonkar Hospital at Bhor by him. The Doctor had noticed fracture on the 5th rib of the chest and was described as a serious injury. The said facture could have been caused by Article 7 if it was used by force. If the knifes were used by force from the sharp edge they would cause incised wound and if the blow is given by the sharp side, then the edges of the wound would be clean-cut. He denied the suggtestion that the injury on the chest and corresponding internal injury were not sufficient to cause death in the ordinary course of nature.
13. Let us now consider the prosecution case. To begin with, we must deal with the T.I. Parade conducted by PW 15 and which has been discarded by the trial Court. The incident had taken place on 27th April, ::: Downloaded on - 09/06/2013 16:49:15 ::: 17 cri.app.626 of 2001.sxw 1999 and the last accused i.e. Accused No.6-Vitthal Nivrutti Salunkhe came to be arrested on 4th May, 1999. However, the T.I. Parade was conducted for the first time on 17th June, 1999. In the explanation of the I.O. P.W.25-Ashok Ananda Jagdale there is no sufficient material to support this delay. Though the I.O., stated that on 27th May, 1999 he came to be transferred and the investigation was handed over to his successor Officer. On the record, there is a letter at Exhibit 63 written on 3rd June, 1999 by the Bhor Police Station to Tahsildar, Bhor for conducting the T.I. Parade for all the accused and vide letter dated 10th June, 1999 Exhibit 64 the Tahasildar fixed the T.I. Parade on 17th June, 1999. There is no doubt that the T.I. Parade conducted so belatedly would not be safe to rely upon and we do not find any error committed by the trial Court in that regard. However, let it be noted at this stage that even if the T.I. Parade is discarded, it may not affect the prosecution case for the simple reason that accused No.5 was the only accused who was not known to all the three eye witnesses at any time prior to the date of incident. Criminal Appeal No.626 of 2001 filed by the State Government has been dismissed against accused No.5 for non-prosecution. Accused No.6 was known to P.W.7 and P.W.9 though he was not known to P.W.1 when the incident ::: Downloaded on - 09/06/2013 16:49:15 ::: 18 cri.app.626 of 2001.sxw had taken place. The incident had taken place in a broad day light i.e. around 11.30 a.m., and in a public place in Bhor town. The complainant party and the accused party are known to each other and accused No.5 was the only person who was unknown to all the eye witnesses. Thus even if excluding the circumstance of T.I. Parade we are required to proceed to decide the prosecution case on the basis of evidence of the eye witnesses and despite the fact that some of the recoveries of weapons from accused Nos. 5 and 6 have not been proved as the panch witnesses turned hostile, these deficiencies would not weaken or vitiate the prosecution case.
14. In their statements recorded under Section 313 of Cr.P.C., the accused denied their involvement in the incident and claimed that they were falsely implicated on account of the election rivalry in the village.
PW 1 had contested elections for the post of Sarpanch against the brother of accused no.2. At the same time, through the evidence of DW 1 -
Balasaheb Gholap, the defence of accused nos.1 and 2 was, that they were not present at the spot of the incident and, in fact, they were with the said witness in the Government hospital at Bhor.
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15. To begin with, we have to examine the first issue of unlawful assembly, as defined under Section 141 of IPC. As per the said section, an assembly of five or more persons is designated an "unlawful assembly", if the common object of the persons composing that assembly is as set out therein. Section 143 of IPC provides for punishment against a member of an unlawful assembly. Under Section 149 of IPC, if an offence is committed by any member of an unlawful assembly in prosecution of the common object of that assembly, or such as the members of that assembly knew to be likely to be committed in prosecution of that object, every person who, at the time of the committing of that offence, is a member of the same assembly, is guilty of that offence. As held by the Supreme Court in the case of Chikkarange Gowda and ors. vs. State of Mysore [AIR 1956 SC 731], the first essential element of Section 149 is the commission of an offence by any member of an unlawful assembly and the second essential part is that the offence must be committed in prosecution of the common object of the unlawful assembly, or must be such as the members of that assembly knew to be likely to be committed in prosecution of the common object.
Section 149 postulates an assembly of five or more persons having a ::: Downloaded on - 09/06/2013 16:49:16 ::: 20 cri.app.626 of 2001.sxw common object, namely, one of those objects named in Section 141 and then the doing the acts by members of the assembly in prosecution of that object or such as the members knew were likely to be committed in prosecution of that object. In the case of Baladin and ors. vs. State of Uttar Pradesh [AIR 1956 SC 181], it is held that the mere presence in an assembly does not make such a person a member of an unlawful assembly unless it is shown that he had done something or omitted to do something which would make him a member of an unlawful assembly, or unless the case falls under Section 142 of IPC. What has to be proved against a person who is alleged to be a member of an unlawful assembly is that he was one of the persons constituting the assembly and he entertained along with the other members of the assembly the common object as defined by Section 141 of IPC. Section 142 provides that, whoever, being aware of facts which render any assembly an unlawful assembly, intentionally joins that assembly, or continues in it, is said to be a member of an unlawful assembly. In other words, an assembly of five or more persons actuated by, and entertaining one or more of the common objects speficied by the five clauses of Section 141 of IPC, is an unlawful assembly. The crutial question to determine in such a case is whehter the ::: Downloaded on - 09/06/2013 16:49:16 ::: 21 cri.app.626 of 2001.sxw assembly consisted of five or more persons and whether the said persons entertained one or more of the common objects as specified by Section 141 of IPC. While determining this question, it becomes relevant to consider whether the assembly consisted of some persons who were merely passive witnesses and had joined the assembly as a matter of idle curiosity without intending to entertain the common object of the assembly. It would not be correct to say that before a person is held to be a member of an unalwful assembly, it must be shown that he had committed some illegal overt act or had been guilty of some illegal omission in pursuance of the common object of the assembly. Section 149 of IPC brings, in a sense, a vicarious liability and it does not always proceed on the basis that the offence has been actually committed by every member of the unlawful assembly. For arriving at a conclusion of constructive liability, what the courts have to see is whether the members of the assembly had common intention or common object and the ingredients are to be considered in convicting by application of Section
149. The court has to look into the proved circumstances like the formation of the unlawful assembly, the weapons with which they were armed and the role played by them. What the court has to see is ::: Downloaded on - 09/06/2013 16:49:16 ::: 22 cri.app.626 of 2001.sxw whether the assailants formed into an unlawful assembly and shared the common object, either by participation or by being present as members of unlawful assembly knowing that such common object would be to cause grievous hurt and obviously the proseuction has to prove the presence and participation of the accused in an unlawful assembly. A common object may be formed by express agreement after mutual consultation, but that is by no means necessary. It may be formed at any stage by all or a few members of the assembly and the other members may just join and adopt it. Once formed, it need not continue to be the same. It may be modified or altered or abandoned at any stage. The common object of an assembly is to be ascertained from the acts and language of the members composing it and from the consideration of all the surrounding circumstances. It may be gathered from the course of conduct adopted by the memebrs of the assembly. What the common object of the unlawful assembly was at a particular stage of the incident is essentially a question of fact to be determined, keeping in view the nature of the assembly, the arms carried by the members and the behaviour of the members at or near the scene of the incident. It is not necessary under the law that in all cases of unlawful assembly, with an unlawful common object, the same must be translated ::: Downloaded on - 09/06/2013 16:49:16 ::: 23 cri.app.626 of 2001.sxw into action or be successful. Under the explanation to Section 141 of IPC, an assembly which was not unlawful when it was assembled, may subsequently become unlawful. An assembly which, at its commencement or even for some time thereafter, is lawful, may subsequently become unlawful, which means it can develop during the course of incident at the spot instantaniously. While overt act and active participation may indicate common intention of the person perpetrating the crime, the mere presence in the unlawful assembly may fasten vicariously criminal libaility under Section 149, as has been held by the Supreme Court in the case of State of U.P. vs. Dan Singh [(1997) 3 SCC 747]. On the backdrop of this well settled legal position on the interpretations of Sections 141 and 149 of IPC, let us examine these appeals and whether the acquittal of some of the accused and the conviction of other is sustainable.
16. In the instant case, the trial court held that the prosecution could not prove the unlawful assembly and it held that the presence of accused nos.3 to 5, as members of the unlawful assembly was doubtful.
The evidence placed before the trial court, through the depositions of PW 6 - Vitthal Salunkhe, PW 1 - Sopan Gholap, PW 7 - Rajendra Gholap and ::: Downloaded on - 09/06/2013 16:49:16 ::: 24 cri.app.626 of 2001.sxw PW 9 - Shivaji Sanas, in our opinion, does not support the findings recorded by the trial court in this regard. Even DW 1 - Balasaheb Gholap, who was examined by the defence, admitted the incident that had taken place in the night of 26/4/1999 involving the deceased and the complainant party approaching the police station at Bhor in the same night. PW 6 - Vitthal Salunkhe was a blacksmith by profession and he had his shop at the right side of Bhor Municipal Council, at the relevant time. He used to manufacture sickle, axe, knives (suri), sattur and agricultural iron equipments. He stated before the trial court that sometimes in the month of April, 1999, he had manufactured one sattur and four knives for a butcher residing in Konkan area and on taking an advance of Rs.50/-. He was aksed to come after 8 to 9 days to collect the weapons ordered i.e. one sattur and four knives. The butcher did not turn up and the weapons were lying with him. On 27/4/1999 he had opened his shop between 8.30 a.m. to 9 a.m. and at about 10 a.m. three persons went to his shop and asked him whether any weapons like suri and sattur could be available with him. He replied them that one sattur and four knives were available at a cost of Rs.45/- for one knife and Rs. 150/- for the sattur. His brother sharpened all the five weapons and the three ::: Downloaded on - 09/06/2013 16:49:16 ::: 25 cri.app.626 of 2001.sxw persons gave him Rs.300/-. He handed over four knives and one sattur.
He asked them where they came from and he was informed that they had come from Mumbai. He identified before the court one sattur (Article 7) and four knives (Articles 10, 40, 41 and 42) and stated that they were the same weapons he had handed over to the one person amongst the three, who visited him on 27/4/1999. He stated that out of the said three persons, two were present before the court and he identified accused nos.1 and 2 by pointing his finger and by touching them. This witness stated in his cross examination that he was not knowing the names and addresses of accused nos.1 and 2 when they had visited his shop. There was no fixed price for the weapons he used to manufacture and it depended upon the bargaining of the purchaser. He stated that the police had recorded his statement within 2 to 3 days from the date of the incident. He also admitted that when he was called to the police station, the sattur and knives were in the police station and they were shown to him. He was asked the description of the persons who had purchased the weapons and he identifed accused nos.1 and 2. The evidence of this witness proved that accused nos.1 and 2 along with an unknown third person had procured the five weapons i.e. Article Nos.7, 10, 40, 41 and 42 from him ::: Downloaded on - 09/06/2013 16:49:16 ::: 26 cri.app.626 of 2001.sxw on 27/4/1999 at about 10 a.m.
17. It has come in the evidence of P.W.1-Sopan that he is a resident of village Kari and the jeep bearing registration No.MH-12/P-9403 was owned by him and he used to use the same for his private purpose. The jeep had two front doors from either sides, having windows and at the rear side of the jeep there were two parallel seats.
Behind the rear side seats there were two windows and the rear door ½ portion was with glass and the door size was 3 ft. in width. On 26th April, 1999 there was marriage procession at about 8.00 p.m., and the complainant party members were in the said procession, which ended at about 11.00 p.m. When the procession had reached the door of deceased Ankush the accused party members and more particularly Deoba Bapuji Gholap and his three sons had abused him and one of them namely Vitthal had assaulted deceased Ankush. On that count a complaint came to be filed with the Bhor Police Station, after the incident. On the next day i.e. on 27th April, 1999 deceased Ankush, P.W.7-Rajendra, Dnyanoba, Genba and P.W.9-Shivaji along with P.W.1-Sopan reached home at about 8.00 a.m., by his jeep. They went to the market to purchase articles required in the wedding ceremony scheduled on that day and on their ::: Downloaded on - 09/06/2013 16:49:16 ::: 27 cri.app.626 of 2001.sxw return journey when the jeep reached in front of Mhasawade's shop at the request of Dnyanoba it was stopped as he wanted to purchase some articles from the market. They waited there for about an hour or so and thereafter the accused party reached the spot on two different motor bikes.
The first motor bike was driven by accused No.3 and accused Nos.1 and 2 were the pillion riders with him. The second bullet motor bike was driven by accused No.4 with two unknown persons as pillion riders. He identified accused Nos. 1 to 4 before the Court and he stated that accused Nos. 5 and 6 were unknown to him. The motor bike was stopped on the left side of the jeep. The accused got down from their motor bikes, removed the weapons from the dicky of the motor cycles. Accused No.2 Maruti held a sattur and other accused had knives. Accused No.3- Bhausaheb came near the job and removed the keys of the jeep. Accused No.3 gave fist blow on the mouth of P.W.1 and thereafter he went behind the jeep to join the other accused. They opened the rear side door of the jeep and pulled the deceased Ankush, P.W.7-Rajendra Maruti Gholap, W.P.9-Shivaji Sakharam Sanas and Genaba Nagu Gholap from the jeep.
The accused unleashed assault on the deceased and P.W.7 and P.W.9 with their weapons and the two unknown persons i.e. accused Nos.5 and 6 ::: Downloaded on - 09/06/2013 16:49:16 ::: 28 cri.app.626 of 2001.sxw then went to assault him, he ran away towards the market. The incident was over within a couple of minutes and the time was about 11.45 a.m. The assailants thereafter started their motor bikes and fled away. He came near his jeep and saw that Ankush was lying near the road and he was dead. He was not aware where the P.W.7 Rajendra and P.W.9 Shivaji had gone. He rushed to the Bhor Police Station and lodged the complaint (Exhibit 39). In his cross examination he stated that the shopping at Bhor was over by 9.30 a.m. He further admitted that thereafter near Gangotri Hall at Bhor the father in law of Ankush by name Nathu Salekar, Sarpanch Balasaheb Gholap and one Bhagwan Jedhe had met them (complainant party) and there was a talk to settle the quarrel that had taken place in the earlier night at the village.
18. It is to be noted that the accused had purchased the weapons from P.W.6 at about 10.00 a.m., on 27th April, 1999 which indicated that the talks between the parties for settlement failed and thereafter the accused party and more particularly accused Nos. 1 and 2 started preparations for the attack on the complainant party. The weapons were in the dicky of the two motor cycles and on reaching the spot of the incident the weapons were taken out. It has come in the evidence of P.W. ::: Downloaded on - 09/06/2013 16:49:16 ::: 29 cri.app.626 of 2001.sxw 25-Ashok Jagdale, , the Investigating Officer (Exhibit 94/2) that these two motor cycles came to be recovered on 6th May, 1999 at the instance of the brother of the accused No.3. One motor cycle driven by accused No.3 was Hero Honda and the other bullet motor cycle driven by accused No.4 was his own. The registration of the Hero Honda motor cycle was MH-04-K-1014 and the bullet motor cycle was with registration No.MH-04-/AB-2711. It is true that additional statement of this witness came to be recorded by P.W.25 on 6th May, 2009 so as to disclose the names of the two unknown persons i.e. accused Nos. 5 and 6. We need not give much importance to this statement at Exhibit 97/1. The testimony of this witness proved the presence of accused nos.1 to 4 along with two unknown accused and duly armed at the spot of the incident and they unleashed the assault.
In his complaint Exhibit 39, he stated the incident as narrated before the Court in his examination in chief and there does not appear to be any material contradiction in the oral depositions of this witness as compared to his complaint Exhibit 39, on the material part of the evidence leading to the incident which had taken place between 11.30 and ::: Downloaded on - 09/06/2013 16:49:16 ::: 30 cri.app.626 of 2001.sxw 11.45 a.m. at Bhor.
P.W.7-Rajendra was knowing all the accused, except accused No.5. While reiterating the events as disclosed by P.W.1 in his evidence in the trial Court as well as his complaint Exhibit 39, P.W.7-Rajendra stated before the trial Court that these persons, who had come on two motor cycles and assaulted the deceased Ankush, himself and Shivaji, were present before the Court and he identified accused Nos. 1 to 4 and accused Nos. 5 and 6 has been the same persons who inflicted the assault.
So far as accused No.5 was concerned, he pointed out his fingers towards him and stated that he was the unknown person. We have discarded the test identification parade and in any case the appeal filed by the State has been dismissed against accused No.5, who has been acquitted by the trial Court. For the present purpose the presence of accused Nos. 1 to 4 and accused No.6 at the spot of incident and their participation in the same has been reiterated by this witness. He also confirmed that accused No.2- Maruti was holding the sattur and other accused were holding knives in their hands. He also stated that the accused No.3 removed the keys of the jeep and gave fist blow on the face of the person of PW 1 - Sopan who was the driver of the jeep. He further stated that accused Nos.1, 2, 4 and 6 ::: Downloaded on - 09/06/2013 16:49:16 ::: 31 cri.app.626 of 2001.sxw went behind the jeep, dragged deceased Ankush, P.W.7-Shivaji and himself out of the jeep and they were subjected to brutal attack with weapons.
19. This evidence has also been supported by P.W.9-Shivaji who is another injured witness. P.W.7 and accused Nos. 1 to 4 and 6 were known to each other and same was the case with P.W.9 and accused Nos.
1 to 4 and accused No.6, before the incident. Their presence as members of the unlawful assembly within the meaning of Section 141 of I.P.C., at the spot of the incident has been proved by the evidence of P.W.1- Sopan Gholap, P.W.7-Rajendra Maruti Gholap and P.W.9-Shivaji Sakharam Sanas. The preparation for the unlawful assemply right from 10.00 a.m. on the date of the incident has been proved by the evidence of P.W.6-Vitthal Nivrutti Salunkhe, from whom they had purchased 5 weapons on that day and the evidence of P.W.1-Sopan Gholap, P.W.7- Rajendra Maruti Gholap and P.W.9-Shivaji Sakharam Sanas further proved that these weapons were used in the incident of the bloody assault unleashed on the complainant party between 11.30 and 11.45 a.m. near the shop of Mhasawade at Bhor. The weapons were removed from the dickys of the motor bikes by the assailants after reaching the spot of the ::: Downloaded on - 09/06/2013 16:49:16 ::: 32 cri.app.626 of 2001.sxw incident. The unlawful assembly obviously had a common object to cause assault on the complainant party with deadly weapons and the incident had taken place during broad day light at a public place. Before any by-
standers or passers-by could intervene the attack was complete and the assailants fled on their motor bikes from the place of incident. It is also pertinent to note that before the trial Court there were 5 weapons identified by all these four witnesses i.e. article 7-sattur, article 10 and articles 40 to 42 (knives). The trial Court, therefore, committed a grave error in reading the evidence of the prosecution and its finding that there was no unlawful assembly or the accused were not members of the unlawful assembly as defined under Section 141 of the I.P.C., is contrary to the evidence placed on record by the prosecution. Hence, the said finding is required to be set aside. In our opinion, the prosecution proved its case beyond reasonable doubt that all the 5 accused i.e. accused Nos. 1 to 4 and 6 along with unknown persons had caused unlawful assembly between 11.30 and 11.45 a.m. on 27th April, 1998 with a common object to attack the complainant party with deadly weapons.
20. Now let us consider the evidence of the actual assaults on the complainant party by the accused. P.W.1-Sopan Gholap in his complaint ::: Downloaded on - 09/06/2013 16:49:16 ::: 33 cri.app.626 of 2001.sxw Exhibit 39/2 as well as in his oral depositions before the Court had stated that accused No.2-Maruti assaulted deceased Ankush with sattur and accused No.1 had assaulted the deceased by the knife while accused No.3 had held the deceased. Before the accused party started its assault on the complainant party, the accused No.3 had removed the ignition key of the jeep driven by P.W.1-Sopan Gholap and he gave a fist blow on the mouth of P.W.1-Sopan Gholap. He was chased by the two unknown persons i.e. accused Nos. 5 and 6 and he ran away from the spot. He admitted in his cross examination that he did not intervene when the assault was unleashed on Ankush, PW.7-Rajendra Maruti Gholap and P.W.9-Shivaji Sakharam Sanas. It is also true that in his supplementary statement recorded on 6th May 1999 (Exh.97/1) he disclosed the names of accused Nos.5 and 6 as well and it was submitted by Mr. Kulkarni, the learned Counsel appearing for accused No.6 that this was purely by way of afterthought and P.W.1-Sopan Gholap was not knowing accused Nos. 5 and 6 at any time before the incident. Mr. Kulkarni, therefore, urged that P.W.1-Sopan was not a reliable witness. We do not find any substance in this argument and even if we discard the statement recorded on 6th May, 1999 of this witness his earlier testimony before the Court on the lines of ::: Downloaded on - 09/06/2013 16:49:16 ::: 34 cri.app.626 of 2001.sxw the F.I.R. registered on the basis of the complaint remained intact, regarding the assault on the deceased Ankush, P.W.7-Rajendra Maruti Gholap and P.W.9-Shivaji Sakharam Sanas at the hands of accused Nos. 1 to 4, just because he had contested the elections for the post of Sarpanch against the brother of accused No.2, that by itself cannot be a reason to discard his testimony regarding the complicity of accused Nos. 1 to 4.
21. Now coming to the evidence of PW 7 - Rajendra , who was an injured witness. He stated before the court that at the spot, where the jeep had stopped, the accused party, with the weapons in their hands, started assaulting deceased Ankush, himself and PW 9 - Shivaji. He reiterated that accused no.2 was holding a sattur (Art. 7) in his hand and accused no.3 caught hold of Ankush. Accused Nos.1 and 2 dealt multiple blows to Ankush with the respective weapons and with his intestine out of his stomach, Ankush fell on the ground. Thereafter, the accused started assaulting PW 9 - Shivaji, but he managed to escape from the hands of the accused, after receiving some injuries, from the spot. Accused No.4 -
Raju caught hold of him (PW 7) and accused no.6 - Subhash inflicted two blows on his chest. Accused No. 2 - Maruti inflicted a blow on his back and he fell in front of the shop of Mhasawade. The unknown person with ::: Downloaded on - 09/06/2013 16:49:16 ::: 35 cri.app.626 of 2001.sxw read shirt inflicted a blow on his right hand. He rescued himself and went to the dispensary of Dr. Goregaonkar, who treated him. Doctor called his father-in-law Baburao Kothawale and brother-in-law Ramesh Kothawale, who arrived in a jeep and took him to K.E.M. Hospital at Pune, where he was admitted on the same day. His statements were recorded by the Police on 27th April, 1999, 28th April, 1999 and 10th May, 1999. He stated before the trial court that when his statement was recorded on 27th April, 1999 at the K.E.M. Hospital, he was not in a normal condition and, therefore, he could not narrate the entire incident. Consequently Bhor police arrived at the scene and recorded his statement on 28/4/1999 at the K.E.M. Hospital. Whereas statement recorded on 27/4/1999 was by the Samarth Police Station at Pune. This witness has corroborated the evidence of PW 1 about the assault on Ankush, PW 7 - Rajendra and PW 9 - Shivaji and the involvement of accused nos.1 to 4 in the assault. In addition, he has specifically stated that accused no.6 was known to him and he was also a part of the attaching party with a knife in his hand along with one unknown person in red shirt.
22. Mr. Kotwal as well as Mr. Kulkarni, the learned Counsel for accused Nos. 3, 4 and 6 submitted that the elaborate cross examination of ::: Downloaded on - 09/06/2013 16:49:16 ::: 36 cri.app.626 of 2001.sxw this witness would show that the statement made on 28th April, 1999 was contradictory to the statement made on 27th April, 1999 and these contradictions were material. The statement recorded on 28th April, 1999 could not be relied upon and if the statement recorded on 27th April, 1999 is considered the trial Court was justified in acquitting the accused Nos. 3 and 4. Mr. Kulkarni further submitted that in the statement recorded on 27th April, 1999 of this witness, there is nothing to support even remotely the involvement of accused No.6 in the incident and no overt act could be attributed to him in the assault on any of the injured witnesses or the deceased. Mr. Kotwal supported these submissions and submitted that even accused Nos. 3 and 4 were not attributed any overt act in the statement of this witness recorded on 27/4/1999 and the improved story in his statement recorded on 28/4/1999 was required to be discarded, as the said statement contradicted the earlier statement dated 27/4/1999 at Exh.
109/1.
The statement of PW 7 was recorded by PW 27 - Ismaile Fakir on 27/4/1999 when he was attached to the Samarth Police Station as Head Constable. He stated before the trial court that on 27/4/1999, he had ::: Downloaded on - 09/06/2013 16:49:16 ::: 37 cri.app.626 of 2001.sxw gone to the K.E.M. Hospital to record the statement of PW 7 - Rajendra, but he was not directed to do so by the Bhor Police Station. He did not remember in which ward of K.E.M. Hospital he met PW 7 to record his statement. He further stated that PW 7 was in injured condition and he did not meet the doctor in the K.E.M. Hospital and the patient was in a position to give statement. The Public Prosecutor, with the permission of the court, cross-examined this witness and he admitted that when any injured is admitted in the hospital and his statement is to be recorded, one has to ask the doctor, whether the injured is in a position to give a statement or not. He further admitted that he did not obtain the written permission from the doctor. He also admitted that he did not send the statement so recorded on 27/4/1999 to the Bhor Police Station, though he had obtained the signature of the witness on the said statement. In his cross-examination by the accused, he admitted that he did not know PW 7
- Rajendra before he recorded his statement and the statement was recorded as per his say. It was read over to him and he admitted the same and signed on it. He verified the statement at Exh. 109/1. He also stated that he recorded the statement of PW 7 while he was conscious.
::: Downloaded on - 09/06/2013 16:49:16 ::: 38cri.app.626 of 2001.sxw PW 21 - Dr. Yogesh Chaudhary stated before the trial court that on 27/4/1999 he was working as Chief Resident and attached to the unit of Dr. Patki as a Junior Resident in Surgery. Dr. Patki was the professor of surgery at B. J. Medical College, Pune and was also the Director of the Department of Surgery at K.E.M. Hospital. He further stated that when PW 7 was admitted at K.E.M. Hospital, he was drowsy, the pulse and B.P. of the patient was not recordable and he had severe pallor and he was de-hydrated. The patient was having severe pains and the doctor had put intercostal drain. i.e. tube in the chest immediately after his admission. The patient was not in a position to speak properly on 27/4/1999. On 27/4/1999 the police constable from Samarth Police Station did not obtain permission of any doctor for recording the statement of PW 7 - Rajendra. He further stated that as and when police officer wanted to record the statement, he was required to approach the doctor and seek permission. If the doctor opined that the patient was in a position to give a statement, on his medical examination, then only the police officer would proceed to record the statement. This witness further confirmed that on 28/4/1999 PW 7 was in a fit condition to give statement and the medical report at Exh.79 was also produced by him. He further ::: Downloaded on - 09/06/2013 16:49:16 ::: 39 cri.app.626 of 2001.sxw stated that on 27/4/1999, PW 7 was in CMO till 6.30 p.m. and he was admitted in CMO at about 15.40 hours. On the face of the evidence of this witness, we do not find any error committed by the trial court in relying upon the statement at Exh.105-A recorded on 28/4/1999. Even otherwise, the statements recorded on 27/4/1999 and 28/4/1999 were under Section 161 of Cr. P.C. and it is not the case of the defence that statement at Exh.109/1 was not recorded on 27/4/1999. The prosecution contended that it was an incomplete / inchoate statement and as the patient was not in a normal condition to make a statement his further statement was recorded on 28/4/1999 which could be termed as a supplementary statement. If it was a further statement recorded, it could not be used for showing improvements over the statement recorded on 27/4/1999. Even otherwise we have perused both the statements i.e. Exh.109/1 as well as Exh. 105-A. PW 7 has admitted that his statement was recorded by PW 27 on 27/4/1999, but he could not make a full statement as he was under
severe pain. He also stated that when his statement was being recorded on 28/4/1999 (Exh. 105-A), he informed the police officer that his statement was recorded on 27/4/1999, but it was not complete. In the statement at Exh.109/1, PW 7 named accused no.1, accused no.2, ::: Downloaded on - 09/06/2013 16:49:16 ::: 40 cri.app.626 of 2001.sxw accused no.3 and accused no.6 as the assailants. He stated that when he was dragged out of the jeep, accused no.1 assaulted him on his arm and others assaulted Ankush and Shivaji by chopper and knives. He went to the hospital of Dr. Goregaonkar and thereafter he did not know what had happened. In his statement at Exh.105-A, he stated that along with four assailants named in his statement at Exh.109/1, accused no.4 Raju Shirawale was driving black colour bullet motorcycle and with him accused no.6 and one unknown person with red shirt were the pillion riders. He proceeded to describe the manner of assault as he had stated before the trial court in his oral depositions. Thus, so far as accused no.6 is concerned, he was named as an assailant in both the statements and, therefore, there is no merit in the arguments advanced by Mr. Kulkarni that the name of accused no.6 was implicated by way of an after thought.
In both the statements, it is clear that accused no.6 was one of the members of the assailants and he was holding a knife. Of course, in his statement at Exh.109/1, he had not stated that accused no.6 had assaulted him on his right hand and accused no.2 had assaulted him on his head and accused no.1 had assaulted him on his waist. But these cannot be called as improvements and the trial court was justified in rejecting the ::: Downloaded on - 09/06/2013 16:49:16 ::: 41 cri.app.626 of 2001.sxw contention that there was improvement in the statement recorded on 28/4/1999, by taking into consideration the evidence of PW 21 - Dr. Yogesh Chaudhary. This view of the trial court is in keeping with the well settled legal position. It is also pertinent to note that the bullet motorbike seized was owned by PW 4 and this is an additional circumstance to prove the complicity of accused no.4. Thus, the evidence of PW 7 proved before the trial court, the presence of accused nos.1 to 4 and accused no.6 along with one unknown accused as members of the unlawful assembly, duly armed and assault on the deceased as well as assault on himself by accused nos.1, 2 and 6. He also proved that accused no. 3 had taken out the ignition keys of the jeep and had confronted at the beginning with PW 1 the driver of the jeep.
23. Let us now consider the evidence of the third injured eye witness i.e. PW 9 - Shivaji Sanas, regarding the incident that had taken place near the shop of Mahaswade at Bhor town. He stated before the trial court that while the complainant party was sitting in the jeep at Navi Ali Peth in front of the shop of Mhasawade for Dyanoba Gholap, the accused party arrived on two different motorbikes, they removed the ::: Downloaded on - 09/06/2013 16:49:16 ::: 42 cri.app.626 of 2001.sxw sattur/knives from the motorbikes' dickys. Accused No. 3 - Bhausaheb went to PW 1 - Sopan Gholap and other accused persons came behind the jeep and dragged deceased Ankush, PW 7 - Rajendra and himself out of the jeep. Accused no. 3 caught hold of Ankush and accused no.2 - Maruti Gholap and accused no.1 - Pandharinath Golap assaulted Ankush by sattur and knives on his chest, stomach, hands, head and legs. The blows were given one after another in quick succession. The intestine of Ankush came out of his stomach and he collapsed on the ground. Accused no.1 -
Pandharinath, accused no.2 - Maruti, accused no.6 - Subhash and accused no. 4 - Raju along with unknown accused went to him. Accused No.2 -
Maruti inflicted a blow on the back of his head, accused no. 6 - Subhash inflicted a blow on his hand and accused no.1 - Pandharinath inflicted a blow on his waist. He collapsed and all the accused went towards PW 7
- Rajendra and assaulted him. He ran away from the scene towards the vegetable market and met Dyanoba Gholap. He took him in an auto-
rickshaw to the Government Hospital at Bhor where his wounds were stitched and thereafter he was sent to Sancheti Hospital at Pune. At the Sancheti Hospital he was operated upon his hand. His statement was recorded on 28/4/1999 as well as on 10/5/1999 by the police. In his cross-
::: Downloaded on - 09/06/2013 16:49:16 ::: 43cri.app.626 of 2001.sxw examination, he admitted that he had seen sattur for the first time in his life. He identified sattur and the knives placed before the court as the weapons used by the assailants. He also admitted that he was not called upon by the police to identify the weapons during the investigations. He denied the suggestion that the accused were not armed and he was giving false depositions. He was taken to the Sancheti Hospital in an ambulance, but could not state the time taken to reach the said hospital from Bhor. His supplementary statement dated 10/5/1999 was recorded at village Kari and the earlier statement dated 28/4/1999 was recorded while he was in Sancheti Hospital. Some improvements were sought to be brought out in his cross-examination regarding the assault on the deceased. His statement that the deceased was assaulted on his chest and legs did not find place in his statement dated 28/4/1999. He stated that during the assault, he was standing about 3 ft. away from Ankush and PW 7 - Rajendra was standing by his side. They did not shout for help. He came to know in the hospital that Ankush was dead. He denied the suggestion that Ankush was injured during the settlement talks on 27/4/1999 on account of the quarrel between Ankush and accused nos.1 and 2. He denied the suggestion that accused nos.1 and 2 were not ::: Downloaded on - 09/06/2013 16:49:16 ::: 44 cri.app.626 of 2001.sxw present in the incident. He also denied the suggestion that accused nos.1 and 2 were in the civil hospital when the incident had taken place. He admitted that when his statement was recorded on 10/5/1999, the police had told him the name of the unknown accused persons as Vitthal @ Baburao Shinde, but he denied the suggestion that accused no.5 was shown to him on 10/5/1999 by the police. We have no doubt that PW 9 has fully corroborated the evidence of PW 7 and PW 1 regarding the incident and the assault on the deceased as well as PW 7 and PW 9, by accused nos.1 to 4 and accused no.6 along with one unknown accused.
In our opinion, the trial court was not justified in holding that the presence of accused nos.3 and 4 at the time of the incident was doubtful. The evidence of these three eye witnesses clearly prove that accused nos.1 to 4 and accused no. 6 not only were present with arms, but they, in fact, participated in the assault, resulting into the death of Ankush and serious injuries sustained by PW 7 and PW 9. There is nothing to even remotely believe that the presence of accused nos.3 and 4 was doubtful. The arguments advanced by Mr. Kulkarni, the learned counsel for the accused no.6, stating that accused no.6 was not present during the ::: Downloaded on - 09/06/2013 16:49:16 ::: 45 cri.app.626 of 2001.sxw incident and he did not participate in the assault, have no force. Accused no.6 was part of the unlawful assembly and his role cannot be limited to causing injuries to PW 7 alone. The assault inflicted on the deceased as well as PW 7 and PW 9 was one operation and carried out by the members of unlawful assembly i.e. accused nos.1 to 4, accused no.6 and one unknown accused.
24. The trial court, therefore, considered the evidence of PW 9 -
Shivaji and his statement recorded by the police and noted that this witness had not disclosed that accused no. 3 had held deceased Ankush and accused nos.1 and 2 had assaulted the deceased. It also noted that PW 9 had not stated that after Ankush fell on the ground, accused no.2, accused no.6 and the unknown accused ran towards him and accused no. 6 assaulted him. The trial court, therefore, concluded that PW 9 had not implicated accused nos. 3, 4 and 5 and the material fact that accused no.3 had caught hold of Ankush. It further held that PW 7 and PW 9 had improved their versions before the trial court regarding the involvement of accused nos.3 and 4. These findings are contrary to the evidence, which we have discussed elaborately hereinabove. The trial court accepted the ::: Downloaded on - 09/06/2013 16:49:16 ::: 46 cri.app.626 of 2001.sxw presence of accused no.4 as a member of the unlawful assembly, but held that no overt act was attributable to him and he had not participated in the actual assault. As per the trial court, the mere presence of the person without taking any active part in the commission of the offence could not be said to make him a member of the unlawful assembly. These were, in short, the reasons set out by the trial court to disbelieve the prosecution case against accused nos.3 and 4 and to acquit them. We find that the evidence of three eye witnesses i.e. PW 1, PW 7 and PW 9 clearly proved that accused nos.1 to 4 and accused no. 6 not only were present with arms at the spot of the incident, but indeed they participated in assaulting these three witnesses as well as the deceased. The assault on Ankush was brutal and it could not be attributed to one assailant. The two injuries on the abdomen were 24 cm. x 10 cm. x 17 cm. and 14 cm. x 10 cm. deep, exposing his intestine to exterior. In addition, there was one incised wound at the side of his chest (deep) below neck 4 cm. x 1 ½ cm. The injuries suffered by PW 7 were on his chest, back, arm and knees. It was a pre-planned assault and complainant party was caught unaware. There is nothing, even remotely, to believe that the presence of accused nos.3 and 4 was doubtful. The trial court convicted accused nos.1, 2 and 6 for ::: Downloaded on - 09/06/2013 16:49:16 ::: 47 cri.app.626 of 2001.sxw the offence punishable under Section 307 read with Section 34 of IPC and it held that accused no.6 was not one of the assailants of the deceased.
This reasoning of the trial court to acquit accused no. 6 from the offence punishable under Section 302 read with Section 149 of IPC is totally erroneous. Once we hold that accused nos.3 and 4 had participated in the assault, the offence under Section 149 of IPC duly stands proved and individual member of the unlawful assembly is not necessarily to be identified as assailant on each of the victims.
ig If the attack on the deceased, PW 7 and PW 9 arose from one single incident, accused nos.3, 4 and 6 would be responsible as accused nos.1 and 2 in causing death of the deceased on the doctrine of vicarious liability under Section 149 of IPC. The arguments advanced by Mr. Kulkarni, the learned counsel for accused no. 6 that accused no. 6 was not present during the incident and he did not participate in the assault, have no force, as these arguments are not supported from the evidence. It is proved beyond any doubt that accused no. 6 was part of the unlawful assembly and his role cannot be limited for causing injuries to PW 7 alone while considering his complicity in total incident. It may be accepted that when the arms were procured from PW 6, there were only three assailants i.e. accused nos.1 ::: Downloaded on - 09/06/2013 16:49:16 ::: 48 cri.app.626 of 2001.sxw and 2 and one unknown person, but in the subsequent stages accused nos.
3, 4 and 6 joined them and formed an unlawful assembly at the spot of the incident and with deadly weapons. We, therefore, hold that the prosecution case against all the accused for the offences punishable under Sections 149, 302, 307 and under Sections 302 and 307 read with Section 149 of IPC has been duly proved against accused nos.1 to 4 and 6.
25. The learned counsel for the defence also submitted that the recoveries of weapons were unreliable as some of the panch witnesses for the recovery panchanamas had turned hostile. As far as accused nos.1 and 2 are concerned, they came to be arrested on the same day and while arrest panchanama at Exh. 47 was drawn, the weapons in their possession were recovered i.e. Article Nos.7 and 10 and this recovery of weapons vide panchanama at Exh. 47 has been proved by the evidence of PW 5 -
Dinkar Pilane. So far as accused nos.3, 4 and 6 are concerned, even if some of the panch witnesses turned hostile for the recoveries of knives from them i.e. Article Nos. 40, 41 and 42, that by itself will not be a reason for us to hold that these weapons were not used in the incident, on the face of the evidence of PW 6 - Vitthal Salunkhe who had ::: Downloaded on - 09/06/2013 16:49:16 ::: 49 cri.app.626 of 2001.sxw manufactured these weapons and he identified all the weapons while in the witness box. In his cross examination, there was nothing to doubt the said identification of weapons. In addition, we have to also keep in mind that the prosecution case based on the ocular evidence of three eye witnesses i.e. PW 1, PW 7 and PW 9 has been duly established and, therefore, this circumstance of recovery of weapons (Article Nos. 40 to
42) having not been supported by some of the panch witnesses would hardly matter and it would have been relevant circumstance only if the prosecution case was based on the circumstantial evidence.
26. In the premise, Criminal Appeal Nos. 517 of 2001, 567 of 2001 and 540 of 2007 fail and they are hereby dismissed.
Criminal Appeal No. 626 of 2001 stands allowed partly and accused nos.1 to 4 and accused no. 6 are held guilty for the offences punishable under Sections 147, 148, 149 and Sections 302 and 307 read which Section 149 of IPC.
Accused Nos.1 to 4 and accused no. 6 are sentenced to suffer ::: Downloaded on - 09/06/2013 16:49:16 ::: 50 cri.app.626 of 2001.sxw rigorous imprisonment for life for the offence punishable under Section 302 read with Section 149 of IPC and to pay a fine of Rs.4000/- each and in default thereafter to suffer further RI for six months.
Accused Nos. 1 to 4 and accused no. 6 are sentenced to suffer rigorous imprisonment for 10 years for the offence punishable under Section 307 read with Section 149 of IPC and to pay a fine of Rs.3000/-
each and in default to suffer further RI for four months.
No separate sentence is awarded for the offence punishable under Sections 147 and 148 of IPC.
All the sentences to run concurrently.
Set off under Section 428 of Cr. P. C. shall be available to each of them, if so applicable.
27. Accused Nos.1 and 2 are undergoing sentence as of now. In case accused no. 6 has been released on completion of his sentence ::: Downloaded on - 09/06/2013 16:49:16 ::: 51 cri.app.626 of 2001.sxw already awarded to him by the trial court, he shall surrender to undergo the remainder sentence as per this order, within two weeks from today.
The bail bonds of accused nos. 3 and 4 hereby stand cancelled and they shall surrender to undergo the sentence within two weeks from today.
28. A copy of this order be forwarded to the Sessions Court at Pune for further appropriate action forthwith.
(U. D. SALVI, J.) (B. H. MARLAPALLE, J.)
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