Bombay High Court
Mayaram Ramsingh Jat And Anr. vs The State Of Maharashtra on 12 February, 1993
Equivalent citations: 1993(3)BOMCR339
JUDGMENT M.L. Dudhat, J.
1. This criminal appeal is filed against the judgment and sentence dated 31st January 1991 passed by the 3rd Additional Sessions Judge at Kolhapur in Sessions Case No. 95 of 1990.
2. Few facts which are necessary to decide this appeal are as under :
Accused Nos. 1 and 2, the present appellants, were charged under section 302 read with section 34 of the Indian Penal Code for commission of offence of murder of one Gulabsing Narayansing Rajput. They were also charged for commission of offence of robbery under section 392 read with section 34 of the Indian Penal Code. The accused were also charged for the offence of kidnapping with intent to murder under section 364 read with section 334 of the Indian Penal Code.
3. It was contended on behalf of the prosecution that out of accused Nos. 1 and 2, accused No. 1 Mayaram previously visited Kolhapur somewhere in the year 1988 for training himself in the art of wrestling. Thereafter accused No. 1 returned back to his native place in Hariana and again returned along with accused No. 2 on 19th March 1990 to Kolhapur and was there till the night of 21st March 1990. During the aforesaid time both accused Nos. 1 and 2 resided with one Anandrao Chougule, P.W. 11 at Kolhapur, who provided accommodation on payment of Rs. 300/- as rent. However, it appears that on 21st March 1990 both these accused persons decided to proceed towards Karad and hired a taxi bearing No. M.H.L. 9665 of which the driver was Gulabsing Rajput, the deceased. It is the case of the prosecution that the deceased driver Gulabsing took meal at about 9 p.m. on 21st March 1990 and left Kolhapur along with the two accused towards Karad at 11 p.m. The said taxi was seen next day morning by one Sambhaji Sakhalkar who was driving matador MNH 4264 at Pandharpur and after Sambhaji Sakhalkar returned to Kolhapur, he informed Bal Ghatge that he saw the taxi driven by Gulabsing at Pandharpur. However, he also pointed out that Gulabsing was not in the taxi.
4. Since the taxi did not return, the owner of the taxi Mirshikari, P.W. 14 gave the missing report to the police which is at Exh. 38. In the aforesaid missing report he has stated that the taxi owned by him bearing No. MNH 9665 black and yellow colour, 1959 model Ambassador, diesel engine was parked at 5 p.m. on 21st March 1990 by his driver Gulabsing near the taxi office. He further informed that as per his information at about 9 p.m. some persons asked for the taxi to hire for Karad. Since then the said taxi had not returned and on 22nd March 1990 he was informed that the said taxi was seen by one tempo driver at Pandharpur. In the said missing report it is also mentioned that the tempo driver saw the said taxi going towards Rajasthan road.
5. During the investigation the police searched the room occupied by accused Nos. 1 and 2 during their stay at Kolhapur between 19th to 21st March 1990 belonging to Chougule, P.W.11, and in the search they found green visit card of a doctor "Dua Nursing Home, Bahadurgad". The said card was attached being Article 10.
6. Thereafter in the month of April the Investigating Officer Shri Gaikwad, P.W. 22, received information that accused No. 1 was arrested as regards some accident by a taxi driven by him bearing No. MHL 9665 by the police of Sampla Police Station, District Rohatak in C.R. No. 84 of 1990 registered for the offences punishable under section 279 and 304-A of the Indian Penal Code. During the investigation of the said offences, it was found that the said taxi was a stolen property and, therefore, they contacted Kolhapur Police Station. Thereafter Police Inspector from Kolhapur obtained transfer warrant from the Chief Judicial Magistrate, Kolhapur to the J.M.F.C., Rohatak and also got taxi No. MHL 9665 attached. Thereafter accused Nos. 1 and 2 were brought to Kolhapur on 12-4-1990 and the said taxi was also brought to Kolhapur from Sampla Police Station.
7. On 13-4-1990 accused Nos. 1 and 2 were placed before the Executive Magistrate for identification parade and as per the case of the prosecution, P.W. 9 Prakash Jadhav, P.W. 11 Chougule Vastad, P.W. 12 Sadashiv Dharkar, P.W. 13 Allauddin Shaikh, P.W. 16 Sambhaji Sakhalkar identified accused Nos. 1 and 2 in the said identification parade. It is further alleged on behalf of the prosecution that as per the post mortem report, the deceased Gulabsing was mercilessly assaulted due to which he succumbed to the injuries.
8. Relying on the aforesaid evidence, it was contended on behalf of the prosecution that accused Nos. 1 and 2 committed the offences for which they were charged. It was also contended by them that though there is no direct evidence to prove the allegations against accused Nos. 1 and 2, still according to the prosecution, the prosecution had led cogent circumstantial evidence to show that it was only accused Nos. 1 and 2 who committed the crime for which they were charged and the whole evidence as led by the prosecution is incompatible with the hypothesis of innocence.
9. As against this, it was contended on behalf of the defence that circumstantial evidence as led by the prosecution is not sufficient to prove the guilt of the accused persons especially in the light of the Supreme Court's decision. It was further contended that the evidence as regards the accused and the deceased last seen together is a weak evidence which cannot establish the link between the accused and the deceased. It was also contended that normal tests required to be observed in the identification parade was not observed due to which it is not safe to rely upon the evidence of identification parade. Lastly it was contended that the evidence of Sambhaji Sakhalkar, who is alleged to have seen the taxi at Pandharpur, is not reliable due to inherent improbabilities in the said evidence.
10. After hearing arguments on both the sides and after scanning the evidence as led by the prosecution, the trial Court convicted both accused Nos. 1 and 2 under section 302 read with section 34, and under section 392 read with section 34 and under section 364 read with section 34. Against the said conviction and sentence accused Nos. 1 and 2 have preferred the present appeal.
11. Before scanning the evidence and before weighing the evidence in the light of the arguments advanced by both the sides, it is desirable to refer to the principles as laid down by the Supreme Court in certain Supreme Court cases, as the present case is solely depending on circumstantial evidence.
12. Following are the conditions which must be fulfilled before the case against the accused based on circumstantial evidence can be said to be fully established.
1) Circumstances from which the conclusion of guilt is to be drawn should be fully established. The circumstances concerned must or should and not may be established.
2) The facts so established should be consistent with the hypothesis of guilt of the accused, i.e. to say that they should not be explainable on any other hypothesis except that the accused is guilty.
3) The circumstances should be of a conclusive nature and tendency.
4) They should exclude every possible hypothesis except one to be proved.
5) There must be a chain of circumstances so as not to lead to any reasonable ground or conclusion consistent with the innocence of the accused and must show that in all human probabilities the act must have been done by the accused.
Further it is also laid down in the case of The State of Andhra Pradesh v. I.B.S. Prasada Rao and others, , that while appreciating the evidence the Court ought to come to a conclusion that the circumstantial evidence is sufficient to prove the guilt. The combined effect of all the proved facts taken together must be conclusive in establishing the guilt of the accused. The conviction would be justified even though anyone or more of these facts by itself is not decisive.
13. Further it is laid down by the Supreme Court in Shankarlal Gyarasilal Dixit v. State of Maharashtra, , that in a case of circumstantial evidence, what the Court has to consider is whether the cumulative effect of the circumstances established the guilt of the accused beyond a `shadow of doubt'. In the first place, `shadow of doubt', even in the cases which depend on direct evidence is shadow of `reasonable doubt'. Secondly in its practical application, the test which requires the exclusion of other alternative hypothesis is far more rigorous than the test of proof beyond reasonable doubt.
14. On the basis of the aforesaid well settled principles, we have to scan the circumstantial evidence as led by the prosecution.
15. In order to support its contention the prosecution has examined as many as 23 witnesses and relied upon various other circumstances. In order to support the identity of accused Nos. 1 and 2 and in order to support the prosecution case that both accused Nos. 1 and 2 were at Kolhapur from 19th March 1990 to 21st March 1990, the prosecution has led some evidence. Witness Ashok Shinde, P.W. 6, who is running a shop known as `Classic Video Cassette House', stated in his deposition that in the year 1988 accused No. 1 the wrestler from Delhi had been to Kolhapur. On some occasions accused No. 1 and other wrestlers who were residing in Budhale Chawl locality used to visit his video centre to see movie and, therefore, he knew accused No. 1 Mayaram since 1988. According to him, in the year 1988 accused No. 1 was in Kolhapur for about one month. He has further stated that in the month of March 1990 Mayaram came to Kolhapur along with one Sundar, accused No. 2. The said Sundar was introduced to this witness by Mayaram in the month of March 1990. This witness has also pointed out accused No. 1 in the Court. He stated that after the introduction to accused No. 2, on the next day both accused Nos. 1 and 2 had come to his video centre and requested him to get some residential accommodation in Budhale Chawl. Both accused No. 1 and 2 told him that for the time being they had made residential accommodation near Bajirao Mane Talim in Mangalwar Peth, Kolhapur and this witness should visit them at that place. At that time they also told this witness that amount of Rs. 10,000/- belonging to them had been stolen. This witness enquired whether the accused had lodged the complaint to the police. At that time accused No. 1 requested this witness to give a loan of Rs. 3,000/-. Since this witness had no amount, he gave a hand-loan of Rs. 100/- to accused No. 1. Accused No. 1 further requested to give V.C.R. or television but since he had no V.C.R. or television, he requested them to wait for some time in order to enable him to get V.C.R. and television. This witness visited Mayaram where he was residing in the room owned by Ustad Chougule, P.W. 11. When he went in the room where accused Nos. 1 and 2 were residing, in his presence Chougule Ustad assured accused Nos. 1 and 2 that he will return amount of Rs. 300/- given by accused Nos. 1 and 2 towards rent as accused Nos. 1 and 2 were returning to their native place in Hariana. In the presence of this witness accused Nos. 1 and 2 started collecting their luggage for proceeding to Delhi by taxi. According to this witness, he had been to accused No. 1 in Mangalwar Peth at about 8 to 8.30 p.m. on 21st March 1990. This witness is cross-examined. However, the testimony of this witness remained unshaken throughout the cross-examination. From his testimony it is clear that this witness knew accused No. 1 from 1988 and thereafter when accused Nos. 1 and 2 came to Kolhapur on 19th March 1990, accused No. 1 introduced him to accused No. 2 and during that time accused Nos. 1 and 2 both used to visit his video parlour. Further this witness, as per the request of accused No. 1, visited accused Nos. 1 and 2 where they were residing in the room given to them by Chougule Ustad, P.W. 11 and he was with them from 8 to 8.30 p.m. on 21st March 1990. According to us, this assumes importance because the prosecution has led evidence of certain witnesses to show as to how from 8.30 p.m. onwards accused Nos. 1 and 2 were in search of taxi. This witness has also stated that at the time when he was there in the room, he found accused Nos. 1 and 2 collecting their luggage for their going back to their native place towards Delhi by a taxi. It is surprising as, as per their conversation with this witness little earlier and as per their conversation with P.W. 11 Chougule Vastad, both accused Nos. 1 and 2 had no money as they had lost Rs. 10,000/-. In fact they were required to take loan of Rs. 100/- from this witness P.W. 6 and they requested Chougule Vastad, P.W. 11 to return the advance of rent paid by them. In these circumstances, it is difficult for any person to think of proceeding towards Delhi in a taxi which is bound to be a costly affair, but the fact that they decided to proceed towards Delhi side as told by this witness, unerringly shows that accused Nos. 1 and 2 in fact decided between 8 and 8.30 p.m. to go to Delhi by taxi even though they had no money.
16. Before proceeding further we will like to deal with the deposition of Chougule Vastad, P.W. 11. Chougule Vastad is a wrestler and used to train wrestlers. He has stated in his deposition that accused Nos. 1 and 2 came to his house and requested him to give residential accommodation to them. He demanded Rs. 300/- per month towards the rent of the room and Rs. 100/- deposit on account of light and water charges. Both the accused agreed and brought their luggage from the station. They paid amount of Rs. 400/- as agreed. However, accused No. 2 on 20th March 1990 at about 11 a.m. told this witness that they had lost Rs. 9,500/- and, therefore, demanded amount of Rs. 100/- from this witness. Chougule Vastad paid Rs. 100/- to accused No. 2. This witness has stated that at that time accused No. 1 was also present. This witness told accused Nos. 1 and 2 to inform the police about the theft and the accused told him that they had informed the police.
17. On 21st March 1990 both accused Nos. 1 and 2 requested this witness to return Rs. 300 as they intended to proceed to Delhi. As per their request this witness paid Rs. 150/- immediately and assured them that he will pay the remaining Rs. 150/- in the evening. At about 9 p.m. on the said day both accused Nos. 1 and 2 came with a taxi along with one other person and driver of the taxi. Accused No. 2 thereafter called this witness from his house and requested to pay Rs 150/-. This witness has further stated that he saw Mayaram smelling alcohol. He told the taxi driver not to proceed along with the accused. On 22nd March 1990 about 10-12 persons came to his house and told him that the taxi taken by the accused persons had not returned. This witness showed them the room where accused Nos. 1 and 2 were residing. In the search one green card was found which he handed over to the taxi drivers. Article 10 which was shown to him, according to him, is the same article. This witness was also called at Mamlatadar office for identification parade on 13th April 1990. In the identification parade, this witness identified accused Nos. 1 and 2.
18. In the cross-examination, defence is not in a position to dislodge this witness. On the contrary his testimony remained unshaken. Shri Bhonsale, learned Counsel for the appellants, contended that this witness has admitted that in the identification parade held in his presence, accused were handcuffed. According to Shri Bhonsale, this being the position the identification parade has lost all its significance. In the paper-book provided to the Court, in the deposition this witness had stated "Accused were not handcuffed. I again say that accused were hand cuffed. It is not correct to suggest that accused persons were already shown to me. It is also not correct to suggest that, as the accused were handcuffed and therefore I identified them." We have, therefore, seen the original Marathi version of the deposition and in our opinion there is a mistake in the aforesaid translation. Marathi version appears to be "accused were handcuffed. I again say the accused were not handcuffed. It is not correct that the accused were already shown to me. It is not correct to suggest that as the accused were handcuffed and, therefore, I identified them." From this it appears that as a slip of tongue, this witness has stated that the accused were handcuffed and then immediately stated that they were not handcuffed. He further reiterated that he has not identified the accused because they were handcuffed. From this it is clear that though he has stated first in his deposition that the accused were handcuffed, was slip of tongue and immediately in the next sentence he corrected himself stating that they were not handcuffed. In view of this, there is no substance in the argument advanced by the defence counsel.
19. It was further argued by Shri Bhosale that at the time of identification parade, accused No. 1 was wearing black clothes and accused No. 2 was wearing greenish shirt and, therefore, this being a discerning mob, the witnesses were in a position to identify the accused persons and, therefore, the identification in the identification parade has no probative value. With respect, in our opinion there is no substance in this argument. Admittedly, both accused Nos. 1 and 2 were brought to Kolhapur on 12th April 1990 and thereafter the Investigating Officer had immediately arranged for identification parade of both the accused before the Mamlatdar. Therefore, it appears that immediately after the arrival of the accused persons at Kolhapur from Sampla Police Station, the identification parade was arranged and the accused persons were produced before the witnesses in their original clothes which they were wearing on their arrival at Kolhapur. Merely because accused No. 1 was wearing black clothes and accused No. 2 was wearing green clothes, the identification parade cannot be said to have been vitiated on the ground of distinctive coloured clothes of accused Nos. 1 and 2. Apart from that P.W. 6 Ashok Shinde, who identified accused Nos. 1 and 2 had seen accused No. 1 in the yeaar 1988 for about one month and seen both accused Nos. 1 and 2 on 19th, 20th and 21st March 1990. Similarly, P.W. 11 Chougule was the person in whose premises the accused were staying. P.W. 16 Sambhaji Shripati Sakhalkar has stated that he had a talk with accused No. 1 on the bridge of Chandrabhaga river at Pandharpur for about fifteen minutes and he had seen distinctive mark on the face of the accused persons. Taking into consideration this disclosure of facts by these witnesses coupled with the fact that both accused Nos. 1 and 2 were wrestlers and, therefore, must have distintictive appearances of their own, in our opinion the witnesses, because of their past acquaintance with the accused persons, identified the accused persons in the identification parade.
20. We may further point out that in the identification parade P.W. 12 Sadashiv Darkar, Secretary of Taxi Union at Kolhapur, P.W. 13 Allauddin Shaikh, owner of the taxi of which Prakash Jadhav was the driver, who refused to give taxi on hire to accused Nos. 1 and 2, and lastly, Prakash Jadhav, driver of the taxi of Allauddin Shaikh also identified accused Nos. 1 and 2 in the identification parade. Their testimony is also challenged before us mainly on the ground that accused Nos. 1 and 2 were wearing colthes of distinctive colour and the persons called to stand along with the accused persons in the identification parade were not of the same age of the accused. After going through the evidence of the Executive Magistrate P.W. 18 Kalyankar, we are of the opinion that the said Executive Magistrate has followed all the norms as far as possible without causing any prejudice to the accused persons. Relying on the said evidence, we are of the opinion that the identification parade held before the Executive Magistrate P.W. 18 Kalyankar was fair and proper and the said identification by all the various witnesses clearly lend support to the depositions of the said witnesses before the Court.
21. Prosecution has also examined two other witnesses P.W. 9 Prakash Jadhav, taxi driver and P.W. 13 Allauddin Shaikh, owner of the taxi driven by Prakash Jadhav. Prakash Jadhav, in his deposition stated that at the relevant time he was driver of taxi bearing No. MXW 1960. He has stated that on 21st March 1990 he was sitting in the said taxi belonging to Allauddin Shaikh, P.W. 13. At that time at about 9 or 9.30 p.m. near the S.T. Stand accused Nos. 1 and 2 came in a rickshaw and told him that they intended to proceed to Karad. At the time of the said enquiry the owner of the taxi Allauddin Shaikh, P.W. 13 was also present. For going towards Karad, both himself and his owner demanded Rs. 250/- as the fare from Kolhapur to Karad. Both accused Nos. 1 and 2 showed their willingness to pay the said amount. However, they told this witness as well as Shaikh, P.W. 13 that their luggage was in the room of Chougule Vastad and, therefore, further requested to take the said taxi to the house of Chougule Vastad. At that time this witness had occasion to talk with Chougule Vastad and Chougule Vastad told them not to give taxi to accused Nos. 1 and 2, as according to him, they would not give him the money. This particular statement made by this witness is supported by Chougule Vastad in his deposition which we have already discussed and at this stage we may also point out that the statement made by this witness is also supported by Allauddin Shaikh, P.W. 13, owner of the taxi, in his deposition. Relying on the advice given by Chougule Vastad, this witness refused to go to Karad and, therefore, both this witness and owner of taxi Allauddin Shaikh took these two accused persons to the taxi stand at Laxmipuri and introduced these two accused persons with the person attending the office of Shri Patil. Patil at that time called Gulabsing Rajput, driver of the taxi bearing No. MHL 9665. Gulabsing Rajput had halted his taxi near Ayodhya talkies. Both the accused went towards Gulabsing and thereafter this witness and his taxi owner Allauddin Shaikh proceeded towards S.T. stand. This witness, in his deposition, has further stated that next day i.e. on 22nd March 1990 when he was near the S.T. stand, at about 6 to 6.30 p.m.. one matador bearing No. MNH 4264 came there and the driver of the matador told him that the taxi from Kolhapur was found near Pandharpur and in the said taxi driver Gulabsing was not there. He further told him that in fact he halted to make enquiry about the driver. However, the said persons i.e. accused Nos. 1 and 2 made enquiries in respect of the road proceedings towards Gujarat and took the taxi in that direction. This witness thereafter came to the taxi union office, approached the President of the union of taxi drivers and gave him the news received from the driver of the matador. The said taxi driver was Prakash Jadhav, P.W. 9. This witness thereafter stated as to how he helped the police to point out the place where the accused persons were residing at the house of Chougule Vastad and as to how on 13-4-1990 in identification parade he identified accused Nos. 1 and 2. This witness is thoroughly cross-examined. Still there is nothing in the cross-examination to doubt the varacity of this witness. Earlier while scanning the evidence of Ashok Shinde, P.W. 6 and Chougule Vastad, P.W. 11, we have already pointed out as to how the prosecution unerringly proved by circumstantial evidence that accused Nos. 1 and 2 left the house of Chougule Vastad by packing their luggage between 8 and 8.30 p.m. as they intended to proceed towards Delhi by taxi. This witness Prakash Jadhav has further unfolded the story of the prosecution as to how he as well as his taxi owner took the taxi to the house of Chougule Vastad at the behest of accused Nos. 1 and 2 and how Chougule Vastad by taking them in confidence told them not to take accused persons in their taxi to Karad as they had no money. Further this witness has also stated as to how they were taken to the taxi union office and ultimately as to how accused Nos. 1 and 2 went towards the taxi of Gulabsing, the deceased, for hiring the same. P.W. 13 the owner of the taxi Allauddin Shaikh also reitterated the same story in his deposition. His testimony also appears to be reliable. Taking the testimony of the aforesaid two witnesses, according to us, the prosecution has proved the case against the accused to the effect that the accused persons were carried by them to the house of Chougule Vastad and from there to the taxi stand and further that they went near the taxi of Gulabsing for hiring the said taxi for their journey towards Karad. At this stage we wish to point out that these two accused persons told Ashok Shinde, P.W. 6, that they intended to go to Delhi by taxi and we have already discussed how they had no money to go to Delhi by taxi. Therefore, at about 8.30 p.m. on 21st March 1990 accused Nos. 1 and 2 decided to go to Delhi by taxi without any money to pay for taxi fare from Kolhapur to Delhi. However, when they came near the taxi union office, accused Nos. 1 and 2 made apparent show that both of them intended to hire a taxi for going towards Karad. This, in our opinion, is a very important circumstance which shows the dishonest intention of accused Nos. 1 and 2.
22. Prosecution has examined Sadashiv Darkar, P.W. 12, taxi driver of taxi No. MHL 9572. Through this witness the prosecution has unfolded the story to the effect that on 21st March 1990 at about 11 p.m. when he was in the taxi union office, at that time Prakash Jadhav, P.W. 9. and Allauddin Shaikh told him that two passengers viz., accused Nos. 1 and 2 intended to go to Karad and if anybody wanted to take them, he could do so. They also told that both the passengers had consumed liquor and they were not behaving properly. Jaysing Patil who was sitting there told that he would not proceed to Karad. However, at that time Gulabsing Rajput, the deceased, called these two passengers who were with Prakash Jadhav and Allauddin Shaikh and took accused Nos. 1 and 2 in his taxi being taxi No. 9665. This person thereafter identified both accused Nos. 1 and 2 on 13-4-1990 in the identification parade. We have gone through the testimony of this witness. In our opinion the testimony of this witness in his examination in chief is trustworthy. Apart from that there is nothing in the cross-examination of this witness to demolish the trustworthiness of this witness. This witness, in our opinion, is very important witness, because he is the only witness who saw accused Nos. 1 and 2 sitting in the taxi bearing No. MHL 9665 of the deceased Gulabsing Rajput and the said taxi proceeding in the direction of Karad at 11 p.m. By the testimony of this witness the prosecution is in a position to unerringly establish that at 11 p.m. accused Nos. 1 and 2 were in the taxi bearing No MHL 9665 and the said taxi driven by Gulabsing Rajput proceeded towards Karad.
23. The next witness Sambhaji Shripati Sakhalkar, P.W. 16, is a driver attending to matador bearing No. MNH 4264. the said matador belonged to his brother. In his deposition, he has stated that on 20th March 1990 he had been from Kolhapur to Tuljapur in his matador. The reached Tuljapur in the evening of 20th March 1990. In his matador there were 2-3 family members. On 21st March 1990 in his matador he went to Gangapur and reached there at mid-night at about 1 a.m. Thereafter during the night of 21-3-1990 and 22-3-1990 he was at Pandharpur as he halted there. In the morning of 22-3-1990 this witness had been to river Chandrabhaga at 7 or 7.30 a.m. and when he was on the bridge of river Chandrabhaga near Pandharpur taxi bearing No. MHL 9665 halted near his matador. Two persons sitting in the taxi enquired with him about the road proceeding towards Rajasthan. The said enquiry was made in Hindi language. This witness in his deposition has stated that he knew that the said taxi was from Kolhapur and Gulabsing was the driver of the said taxi and, therefore, he made enquiry about Gulabsing. However, accused Nos. 1 and 2 never replied to that query and further asked him as regards the distance from Kolhapur to Pune. Accused Nos. 1 and 2 thereafter proceeded on their journey. At the end of his examination-in-chief this witness has stated that from his observation at that time the two persons who talked to him on the bridge had well-built bodies and appeared to be wrestlers. He has also stated that in the identification parade which was held on 13-4-1990 this witness identified accused Nos. 1 and 2 as the persons who met him in the morning of 22nd March 1990 on the bridge on Chandrabhaga river near Pandharpur. Testimony of this witness is assailed by Shri Bhosale on behalf of the accused, on the ground that the statement which he has made in para 6 is to the effect "when I had taken matador to Chandrabhaga river, I halted the same near the bridge and at that time the taxi MHL 9665 came from behind". From this omission it was argued on behalf of the accused persons that if the accused had not stopped the taxi, how could this witness talk to accused Nos. 1 and 2. In our opinion there is no substance whatsoever in this argument. This omission is of no consequence because this witness in the police statement stated that the taxi stopped near the matador and accused Nos. 1 and 2 made enquiries. The fact that this witness had a talk with the accused persons is also further conclusively proved because when this witness returned to Kolhapur on 22nd March 1990, immediately he informed one Bal Ghatge to the effect that this witness saw taxi No. MHL 9665 at Chandrabhaga river and at the relevant time along with accused Nos. 1 and 2 he had not seen the driver Gulabsing. Shri Bhonsale, learned Counsel for the defence, submitted that though this witness has stated that he had disclosed the fact that he saw the concerned taxi at Pandharpur along with accused Nos. 1 and 2, to Ghatge, still the evidence of this witness is not of much consequence, as the prosecution has failed to examine Ghatge. In our opinion, in view of Exh. 38 the missing report lodged by Mirshikari, there is no substance in the argument as advanced by the defence.
24. Mirshikari is the owner of taxi No. MHL 9665 of which the deceased was the driver. Mirshikari, P.W. 14, lodged the report at Laxmipuri Police Station being Crime No. 5 of 1990 on 22-3-1990. In the report lodged before the police he has stated that on 21-3-1990 from 5 p.m. Gulabsing had parked our taxi near the taxi union office. It is my hearsay knowledge that, on that day at about 9 p.m. some persons asked for taxi on hire to Karad and one Patil from taxi union office asked our driver but he refused. Within few minutes Shiyekar Patil (Worker) again came to inform our driver one party that our driver was not there and taxi too. It is also learnt that, our driver had also not informed in the taxi union office regarding hire of his taxi and where it is to be proceed. Hence we made enquiry today and came to know that our taxi is seen by one tempo driver at Pandharpur and thereafter it is proceeded towards Rajasthan. Said driver told the above fact to whom I know by face only. Hence, since yesterday our driver and taxi are missing." Thereafter he gave the description of the driver and the taxi.
25. From the aforesaid missing report, it is clear that this owner of the taxi Mirshikari got the information from the witness Sambhaji Sakhalkar, P.W. 16, due to which for the first time immediately he lodged missing report at Laxmipuri Police Station. This conclusively and unerringly proves the fact that in the morning of 22-3-1990 at about 7 or 7.30 a.m. witness Sambhaji Sakhalkar, P.W. 16, saw the taxi near Pandharpur on the bridge of Chandrabhaga river and he had a talk with accused Nos. 1 and 2 for about fifteen minutes as told by him. According to us, this is very important evidence. This evidence with the background of the evidence which we have already discussed, according to us, is sufficient to come to a conclusion, that the prosecution has unerringly proved all the charges levelled against accused Nos. 1 and 2 on the bais of circumstantial evidence and the totality of the circumstantial evidence is of such nature that any hypothesis of defence version about the innocence of the accused is completely incompatible with the circumstances established by the prosecution.
26. As per the earlier evidence, it is clear that both accused Nos. 1 and 2 had no money with them at about 8 or 8.30 p.m. on 21st March 1990. They were required to take Rs. 100/- from Ashok Shinde, P.W. 6. They were also required to get the rent deposited by them with P.W. 11 Chougule Vastad back from him. In spite of that, these two accused persons disclosed to P.W 6 Ashok Shinde between 8 and 8.30 p.m. on 21st March 1990 that they intended to go to Delhi by taxi. Thereafter the prosecution has also established as to how though their intention was to take taxi towards Delhi, they made enquiry with various taxi drivers to the effect that they intended to hire a taxi for going to Karad. This itself shows the dishonest intention on the part of the accused to the effect that they had already made up their mind to take away the taxi by apparently engaging it for taking it towards Karad. At the time when accused Nos. 1 and 2 sat in the taxi of Gulabsing Rajput at 11 O'Clock, there was no other passenger, which is clear from the testimony of Sadashiv Dakare, P.W. 12. Thereafter admittedly the dead body of the deceased was found at a distance of about fifteen miles from Kolhapur-Pune national high-way.
27. Evidence of Dr. Patil, P.W. 10, and the post-mortem report, Exh. 31, shows as to how mercilessly the deceased was assaulted. As per the post-mortem report, the injuries on the body of the deceased given at Items 17 and 18 are as under :---
"17.Surface wounds and injuries. Their 1) Incised wound on occipital re nature, position, dimenstions gion 4 x 1/2 cm. skindeep clotted (measured) and directions to be blood.
accurately stated-their probable 2) Incised wound on (Rt eyebrow age and causes to be noted. oblique 2 x 1/2 cm c clotted blood.
If bruises be present what is the 3) Incised wound on chin condition of the subcutaneous submental region xx 1/2 cm tissues? cclotted blood.
(N.B. --- When injuries are numerous 4) Multiple & minor abrassion on and cannot be mentioned within the chest abdomen and shoulder space available they should be region. mentioned on a separate paper 5) Rope mark around the neck which should be signed. started from (Rt) 2 cm below the angle of mandible Transversally just below the (illegible) bone upto the (lt) Angle of mandible 3 cm be low on cut sention (illegible) mesis 17 x 1 cm.
Present around the mark conges tion around the Neck mark.
6) Rope mark around the (Rt) wrist, (Rt) hand, (Lt) 1/3 middle leg.
Age of injury :--- within 6 hrs all injuries caused by Hard & sharp object No. 1, 2, 3 & other injuries are Hard & Blunt object.
18. Other injuries discovered by On palpation seen Fracture of both external examination or palpation sided ribs & manibrium sternum as fractures etc. centrally.
(Rt) side - 3rd to 5th (Lt) side - 3 to 6th
Fracture of mandible centrally.
(No. 2 & Column No. 18 are suffi cient for cause of death.)
(a) Can you say definitely that the
shown against serial ... Yes." Nos. 17 and 18 are ante-mortem injujries.
With reference to the same the doctor has stated that Injury No. 1 and 2 in Column 17 and injury from Column 18 of the post-mortem report are independently sufficient to cause death in ordinary course of nature.Further the doctor has stated in his deposition that in the stomach of the deceased semidigested food was there about 300 cc. and further that the deceased might have died six hours after his last meal.
28. Prosecution has also examined one Ananda Shetti, P.W. 5, who had served meals to the deceased at about 8.30 p.m. This evidence of Ananda Shetti in conjunction with the medical evidence shows that the deceased must have been murdered at round about 12 O'Clock..
29. Thereafter the taxi was found on Chandrabhaga bridge at Pandharpur which was seen by Sambhaji Sakhalkar, where both accused Nos. 1 and 2 were in the taxi. This clearly shows that right from 8 or 8-30 p.m. onwards accused Nos. 1 and 2 in furtherance of their common intention decided to take away the taxi towards Delhi by making a false representation that they intended to go to Karad, thereby paying the small amount which they had. Further the fact that after going out of Kolhapur, the deceased was assaulted and his dead body was found fifteen kilometres away from Kolhapur clearly shows that the accused, who were the only occupants of the taxi, had only the opportunity to attack the deceased. The manner in which the deceased's hands and feet were tied down, the deceased was injured on the head and ribs of the deceased were fractured, shown as to how mercilessly he was beaten by some strong hands like accused Nos. 1 and 2 who were wrestlers.
30. Shri Bhonsale, learned Counsel for the appellants, argued that somebody else other than accused Nos. 1 and 2 might have committed the murder of Gulabsing Rajput. However, admittedly as per the evidence of Sadashiv Dakare, he saw only accused Nos. 1 and 2 occupying the taxi which was driven by Gulabsing. Further as per the witness Sambhaji Sakhalkar, P.W. 16, he saw both accused Nos. 1 and 2 in the taxi bearing No. MHL 9665 on Chandrabhaga bridge at Pandharpur. From the evidence it is clear that the murder was committed within one or at the most two hours from 11 O'Clock in between the night of 21st March 1990 and 22nd March 1990. Therefore, there is no possibility of any other person assaulting the deceased. Further circumstances also unerringly prove the case of the prosecution, i.e. the taxi was taken to the State of Hariana and was used in the State of Hariana. It is only because accused Nos. 1 while driving the said taxi at Sampla knocked down the female pedestrian causing her death, the taxi and the accused were traced. The fact that the taxi was taken to Hariana where the same was used by changing the colour and changing the number also shows the guilty conscience of the accused persons.
31. Shri Bhonsale, alternatively argued that accused No. 1 has died on 3-11-1992. He expired in the jail while undergoing the imprisonment. To support the said contention, there is a telegram of the Jailor on record to that effect. Shri Bhonsale further argued that the concerned taxi was driven at the time of the accident in Hariana by accused No. 1 and there is no evidence on record to show that accused No. 2 had any connection with the possession or otherwise in respect of the said taxi. Therefore, it was argued on behalf of the accused, more particularly accused No. 2 that accused No. 1 might have committed the offence and, therefore, accused No. 2 at least may be given benefit of doubt. In our opinion, there is no substance whatsoever in the aforesaid argument. We have already pointed out earlier as to how the prosecution has cogently proved all the circumstances to show that both accused Nos. 1 and 2 were at Kolhapur between 19th March 1990 and 21st March 1990, that the prosecution proved through the witness Sadashiv Dakare, P.W. 12, that accused Nos. 1 and 2 were last seen together along with the deceased at 11 p.m. on 21st March 1990 when he saw the deceased Gulabsing driving his taxi when accused Nos. 1 and 2 were occupying the said taxi. Further prosecution has also unerringly proved through the deposition of Sambhaji Sakhalkar, P.W. 16, that the concerned taxi was in the possession of accused Nos. 1 and 2 at 7 a.m. on 22nd March 1990 when this witness saw accused Nos. 1 and 2 proceeding in the said taxi towards Rajasthan. From the evidence it is clear that Gulabsing was murdered within a very short time from 11 p.m. on 21st March 1990 at a distance of about 14 kilometres from Kolhapur. This evidence unerringly points out that in any case till 7 a.m. on 22nd March 1990 both accused Nos. 1 and 2 were together and this being the position, after that time, more particularly after reaching Hariana whether accused No. 2 was in possession of the taxi or not was a circumstance inconsequential from the point of prosecution case proving the murder and robbery by accused Nos. 1 and 2. Therefore, in our opinion, accused No. 2 was also equally responsible for commission of offence of murder and robbery.
32. At this stage, it is also pertinent to note that the defence taken by accused Nos. 1 and 2 is that of total alibi. As per the defence of the accused, they even denied that during the period from 19th March 1990 to 21st March 1990 they ever came to Kolhapur side. Taking especially this evidence into consideration in the light of the prosecution evidence we are of the opinion not only that the prosecution has proved the case against the accused persons on the basis of the circumstantial evidence unerringly pointing out that it was only accused Nos. 1 and 2 who committed the murder of driver Gulabsing and robbed his taxi, but also the same is completely incompatible and inconsistent with the defence version that the accused were nowhere present at Kolhapur between 19th March 1990 and 21st March 1990. In our opinion, the evidence as led by the prosecution is of such quality that the only inescapable conclusion is that the accused are guilty of the charges for which they were charged and convicted.
33. We, therefore, dismiss the appeal preferred by the accused and confirm the order of conviction and sentence given by the trial Court.
34. From the telegram sent by the jail authorities and from the statement made by Shri Raja Bhonsale, learned Counsel for accused Nos. 1 and 2, it appears that accused No. 1 died on 3-11-1992. If that is so, to that extent the appeal filed by accused No. 1 abates. Still the conviction given by the trial Court remains as it is.