Karnataka High Court
Mr K M Suresh vs State Of Karnataka on 28 February, 2014
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
1
CRL.A.No.1103/2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 28TH DAY OF FEBRUARY 2014
PRESENT
THE HON'BLE Dr. JUSTICE K.BHAKTHAVATSALA
AND
THE HON'BLE Mr. JUSTICE K.N.KESHAVANARAYANA
CRIMINAL APPEAL No.1103/2012
BETWEEN :
Sri.K.M.Suresh,
S/o.K.C.Mudlappa,
Aged about 28 years,
R/o.Kereyagalahalli village,
Koratagere Taluk,
Tumkur Dist. ...APPELLANT
(By Sri.K.V.Narasimhan, Adv.)
AND :
State of Karnataka,
Rep. By
Inspector of Police,
Koratagere Police Station,
Tumkur Dist. ...RESPONDENT
(By Sri.B.T.Venkatesh, SPP-II )
THIS CRIMINAL APPEAL IS FILED U/S.374(2) OF CR.P.C
BY THE ADVOCATE FOR THE APPELLANT PRAYING TO SET
ASIDE THE IMPUGNED JUDGMENT OF CONVICTION AND
2
CRL.A.No.1103/2012
ORDER OF SENTENCE PASSED ON 7/9/2012 IN S.C.
No.222/2011 BY THE P.O., FTC-V, MADHUGIRI - CONVICTING
THE APPELLANT/ ACCUSED FOR THE OFFENCE P/U/S.302
OF IPC. APPELLANT/ACCUSED IS SENTENCED FOR LIFE
IMPRISONMENT AND TO PAY FINE OF RS.25,000/-, IN
DEFAULT OF PAYMENT OF FINE, TO UNDERGO RIGOROUS
IMPRISONMENT FOR 2 YEARS.
This appeal coming on for further arguments, this
day, Keshavanarayana, J., delivered the following:
JUDGMENT
This appeal by the accused in S.C.No.222/2011 on the file of Fast Track Court No.V, Madhugiri, Tumkur District, is directed against the Judgment of conviction and Order of sentence dated 07.09.2012, convicting him for the offence punishable under Section 302 of IPC and sentencing him to undergo imprisonment for life and also to pay fine of Rs.25,000/-.
2. During the course of the Judgment, the appellant herein would be referred to as accused, the rank held by him before the trial Court.
3. The case of the prosecution as projected before the learned Sessions Judge was as under:
3CRL.A.No.1103/2012
P.W.2/Ravathi is the wife of deceased Shivashankar. They were married about 16 years prior to 24.05.2011. From the said wedlock, they had a son and a daughter. They were residing in Kereyagala Halli in Koratagere taluk. The accused is also resident of the same village residing opposite to the house of the deceased. The accused and the deceased were friends. The accused later developed illicit intimacy with P.W.2. This relationship appears to have come to the knowledge of the deceased. The accused provided a TVS moped two-wheeler to the deceased by spending his own money. The accused, thinking that the deceased is coming in the way of his relationship with P.W.2, hatched a plan to eliminate the deceased. In that view of the matter, the accused took the deceased on the TVS moped near Basavanna temple at Bobabandenahalli in the night of 24.05.2011 and at that place, he picked up quarrel with the deceased and by slitting his throat with the help of a knife and by dropping a stone on his head, killed the deceased. The deceased who 4 CRL.A.No.1103/2012 left the house in the evening of 24.05.2011, said to have called his daughter over phone between 9.30 to 10.00 p.m., and informed that he was near Yallapura and that he would be back in the home within about half-an-hour. However, he did not return. On the next day morning, P..W.1/Chowdashetty, father of the deceased was informed by some one about his son lying dead near Basavanna temple. Immediately, P.Ws.1, 2 and 6 went near the temple and saw the deceased lying dead in pool of blood. Some one had informed the police who reached the scene of occurrence. At that time, P.W.1 lodged a written report as per Ex.P.1 before the judisdictional police. On the basis of Ex.P.1, case came to be registered initially against unknown persons and investigation was taken up. During investigation, inquest was held over the dead-body and from the scene of occurrence, a mobile hand-set said to belong to the deceased, a TVS moped lying there, a blood- stained stone, blood-stained mud and other articles were seized under a mahazar. Thereafter, the dead-body was 5 CRL.A.No.1103/2012 subjected to P.M examination. The doctor who conducted post-mortem, found eight injuries over the body and furnished his opinion as to the cause of death as due to shock as a result of injury to major blood vessels. During investigation, the complicity of the appellant for the homicidal death of the deceased was revealed. Therefore, he was apprehended on 29.05.2011. After the arrest, he stated to have made a voluntary statement before the Investigating Officer pursuant to which, a knife/M.O.16, blood-stained shirt and lungi of the accused as per M.Os.14 and 15 were recovered under two different mahazars and they were subjected to forensic examination along with blood-stained clothes of the deceased found on the dead- body which was also seized during the investigation. During investigation, the statement of witnesses were recorded and on completion of investigation, the Investigating Officer laid the charge-sheet against the accused for the offence punishable under Section 302 of IPC.6
CRL.A.No.1103/2012
The accused who was remanded in judicial custody, on committal of the case to the Court of Sessions, was produced before the learned Sessions Judge, wherein he pleaded not guilty for the charge levelled against him and claimed to be tried. The prosecution, in order to bring home the guilt to the accused, examined P.Ws.1 to 15 and relied on documentary evidence Exs.P.1 to P.26 and the material objects M.Os.1 to 18. During his examination under Section 313 Cr.P.C. by the learned Sessions Judge, the accused denied all the incriminating circumstances appearing against him in the evidence in the prosecution witnesses. However, the accused did not choose to lead any defence evidence. Defence of the accused was one of total denial and that of false implication.
After hearing both the parties, the learned Sessions Judge, by the Judgment under appeal, recorded a finding that the prosecution has satisfactorily proved that the death of the deceased was homicidal and that the prosecution, by proving all the circumstances relied upon 7 CRL.A.No.1103/2012 by it satisfactorily, has proved beyond reasonable doubt that the accused was responsible for the homicidal death of the deceased. In that view of the matter, the learned Sessions Judge convicted the accused for the charge levelled against him and after hearing the accused, sentenced him to imprisonment for life and also to pay fine. Aggrieved by the said Judgment of conviction and Order of sentence, the accused is in appeal before this Court.
4. We have heard Sri.K.V.Narasimhan, appearing for the accused and Sri.B.T.Venkatesh, learned State Public Prosecutor-II appearing for the respondent/State.
5. Sri.Narasimhan, contended that the Judgment under appeal is highly perverse and illegal in as much as the learned Sessions Judge has failed to notice that the circumstance projected by the prosecution has not been satisfactorily established and that from the established circumstance, an inference of guilt cannot be drawn, therefore, the learned Sessions Judge has committed 8 CRL.A.No.1103/2012 serious error in convicting the accused. By drawing our attention to the circumstances projected by the prosecution, the learned counsel contended that the learned Sessions Judge has failed to notice that during investigation, no evidence was collected to establish that the accused had called the deceased over a mobile and that the Investigating Officer had not seized the alleged mobile phone from which, he said to have called the deceased thrice between 8.00 and 8.30 p.m., on 24.05.2011, which has been strongly relied upon by the learned Sessions Judge to connect the accused. He contended that in the absence of any acceptable evidence that the cell bearing No.9008340807 stood in the name of the accused or that the accused was found in possession of the mobile phone bearing the said number, the learned Sessions Judge could not have held that the accused had called the deceased over mobile phone. He further contended that in a case where the prosecution case rests on circumstantial evidence, the motive acquires greater 9 CRL.A.No.1103/2012 importance and even as per the finding recorded by the learned Sessions Judge, the motive projected by the prosecution has not been established. Therefore, in the absence of the proof regarding motive, there was no circumstance to draw an inference that the accused was responsible for the homicidal death of the deceased. He also contended that in view of the fact that all the independent witnesses examined by the prosecution to prove the alleged seizure of the blood-stained articles as per M.Os.5, 7, 10, 12 and 16, learned Sessions Judge could not have placed reliance only on the report of the forensic laboratory to record conviction. He contended that assuming for the purpose of arguments that at the instance of the accused, the knife as well as the blood- stained clothes have been seized, that by itself cannot be a conclusive circumstance to hold the accused guilty. Therefore, he contended that the Judgment of conviction suffers from perversity and illegality warranting interference by this Court.
10CRL.A.No.1103/2012
6. On the other hand, Sri.Venkatesh, learned SPP-II sought to justify the Judgment under appeal contending that the Judgment under appeal does not suffer from any perversity or illegality since the learned Sessions Judge, on proper appreciation of oral as well as documentary evidence, has recorded a finding that the prosecution has proved all the circumstances relied upon by it and from the proved circumstances, a reasonable inference of guilt of the accused for the charge levelled against him has been rightly drawn. Therefore, the Judgment under appeal being sound and reasonable, regard being had to the evidence on record, does not warrant interference of this Court.
7. We have bestowed our anxious considerations to the submissions made. We have scanned the evidence on record and also read the Judgment under appeal. In the facts and circumstances of the case, the points that arise for our consideration are:
11CRL.A.No.1103/2012
"i) Whether the learned Sessions Judge is justified in holding that the appellant/accused was responsible for the homicidal death of the deceased?
ii) Whether the Judgment under appeal suffers from any perversity or illegality warranting interference by this Court?
8. The evidence on record clearly establishes that the death of the deceased Shivashankar was homicidal. In fact from the perusal of the record of the Trial Court, we find that during the trial, the accused has not seriously disputed the factum of the death of the deceased as homicidal. Therefore, the learned Sessions Judge is justified in holding the death of the deceased as homicidal. With regard to the complicity of accused to the homicidal death of the deceased Shivashankar, as noticed supra, the case of the prosecution rests on circumstantial evidence, since there is no direct evidence. It is well settled law that where the prosecution rests its case on circumstantial 12 CRL.A.No.1103/2012 evidence, it is necessary for the prosecution to prove all the circumstances projected, beyond reasonable doubt and the proved circumstances should form a complete ring which should unerringly point out the guilt of the accused. The proved circumstances should be of such nature that it should be consistent with the guilt of the accused and it would not be open to any other hypothesis. It should be inconsistent with the innocence of the accused. Keeping these principles in mind, we proceed to consider the case of the prosecution.
9. As could be seen from the Judgment under appeal, the learned Sessions Judge strongly relies on the evidence of the Investigating Officer examined as P.W.15 to hold that the prosecution has proved the circumstances projected by it since the independent witnesses relied upon by the prosecution have not supported the case during the trial. As noticed supra, the prosecution projected the circumstance of motive against the accused stating that the accused had developed illicit intimacy with P.W.2, wife 13 CRL.A.No.1103/2012 of the deceased and this fact had come to the knowledge of the deceased, therefore, the accused hatched a plan to eliminate the deceased and it was in that back-ground he alleged to have taken the deceased to the scene of occurrence and killed him. It is well settled law that where the case of prosecution rests on circumstantial evidence, the motive assumes greater importance. In the case on hand, though the prosecution has examined P.W.1/the father, P.W.2/the wife and P.W.6/the brother of the deceased, their evidence do not establish the alleged illicit relationship between the accused and P.W.2. Obviously, P.W.2 could not have accepted that part of the case of the prosecution which touches her reputation and conduct. Therefore, the prosecution has not been able to establish the motive projected. Though according to the case of the prosecution, the accused provided a two-wheeler to the deceased from out of his money and he was demanding the deceased to return the money invested for the two- wheeler and that the deceased had declined to pay money, 14 CRL.A.No.1103/2012 the prosecution has not been able to establish the said fact also. P.W.2/wife of the deceased in her evidence has stated that the two-wheeler was purchased by her husband out of his money. There is no other evidence placed on record by the prosecution to establish that the accused had provided the said two-wheeler to the deceased from out of his money. P.W.2 has stated that the deceased was working as a Plumber, as such he had his own income while she was also working in a garment factory and getting good income. There is no other evidence to establish that the accused had provided the money for acquiring two-wheeler by the deceased. Thus, the said circumstance is also not established by the prosecution.
10. Though the prosecution meakly tried to prove that the deceased was last seen in the company of the accused in the evening on 24.05.2011 in the liquor bar where P.W.13 was stated to be working, however, the evidence of P.W.13 did not support the case of the prosecution. Thus, the prosecution could not establish one of the important 15 CRL.A.No.1103/2012 circumstance of the deceased last seen alive in the company of the accused.
11. As could be seen from the Judgment under appeal, the learned Sessions Judge has proceeded to record the Judgment of conviction on two circumstances, i.e.
(i) the accused is shown to have called the deceased thrice between 8.00 and 8.30 p.m., on 24.05.2011 on his mobile and this factor has been established by producing the call details of the mobile phone bearing No.9731303781 said to belong to the deceased. The said call details has been marked as Exs.P.13 and P.22.
(ii) The seizure of blood-stained clothes and the knife at the instance of the accused and the report of the Forensic Science Laboratory indicating the blood-stains found on the clothes of the accused being human-blood of 'A' Group similar to the group of blood found on the clothes of the deceased.
16CRL.A.No.1103/2012
12. The learned Sessions Judge has noticed that the independent witnesses examined by the prosecution to prove the seizure of the mobile hand-set from the scene of occurrence, the knife as well as blood-stained clothes of the accused have not supported the case of the prosecution. Therefore, what remains on record is the evidence of the Investigating Officer with regard to the seizure of these material objects. Of course, the learned Sessions Judge has placed reliance on the Judgment of the Apex Court reported in AIR 2003 SC 1311 (KARAMJIT SINGH vs. STATE (DELHI ADMINISTRATION), wherein the Apex Court has held that the testimony of police personnel should be treated on par with the testimony of any other witness and there is no principle of law that without corroboration by independent witnesses, the testimony of the police personnel cannot be relied upon. It is further held therein that the prosecution when places reliance as much as in favour of police personnel in as much as other persons, it is not a proper judicial process to disturb them. 17 CRL.A.No.1103/2012 There is absolutely no dispute over the principles laid down in the said decision. However, the question in the case on hand is whether evidence of P.W.15 would establish the aforesaid factors and whether these circumstances can be held to be proved to draw an inference of guilt against the accused. With regard to the seizure of the mobile phone from the scene of occurrence, P.W.15 has stated on oath that when he went near the scene of occurrence, he noticed the dead-body lying in pool of blood, he also noticed a two-wheeler in a damaged condition, a blood- stained stone and a mobile hand-set of Nokia make. His evidence in this regard has not been seriously controverted in the cross-examination. Therefore, from the evidence of P.W.15, it is reasonable to hold that the prosecution has proved the seizure of a mobile hand-set from the scene of occurrence. The evidence on record further indicates that the said mobile had a sim-card bearing No.9731303781. From the evidence of P.W.15, it is further noticed that immediately after the seizure of the mobile/M.O.7, he made 18 CRL.A.No.1103/2012 requests to the service providers to furnish the call details, pursuant to which, the service provider provided the call- details through E-mail and the said details were downloaded and the same was seized under a mahazar. His evidence further establishes that the call details revealed that on 24.05.2011 between 8.00 and 8.30 p.m., the said mobile had received three calls from No.9008340807. According to P.W.15, his investigation revealed that said sim bearing No.9008340807 belongs to the accused. Thus, according to P.W.15, the call details was the connecting link for the prosecution to suspect the role of the accused and ultimately, he was made to face the charge. Of course, the evidence on record to some extent establishes that the mobile hand-set/M.O.7 seized from the scene of occurrence has been used by the deceased. In the absence of any contra evidence, in our considered opinion, the learned Sessions Judge is justified in holding that mobile bearing Sim No.9731303781 seized from the scene of occurrence belongs to the deceased. 19 CRL.A.No.1103/2012 However, to establish that Mobile bearing Sim No.9008340807 belonged to the accused, except the oral say of P.W.15, no other evidence has been placed on record. The Investigating Officer has not made any efforts to find out as to in whose name the sim-card stands. It was not that difficult for the Investigating Officer to ascertain as to in whose name the sim-card was standing. No evidence is placed on record by the prosecution to indicate that the accused was using a mobile with the said sim-card. It is also pertinent to note that in the voluntary statement said to have been made by the accused and recorded by P.W.15 running to about seven typed pages, there is no whisper about the accused possessing any mobile phone nor possessing a mobile with sim No.9008340807. It is also necessary to note that the learned Sessions Judge, during the course of the evidence, has marked the whole of the alleged voluntary statement said to have been made by the accused as per Ex.P.24. Ex.P.24 marked by the Court contains inculpatory 20 CRL.A.No.1103/2012 statements which is not admissible under Section 25 of the Evidence Act. Only that part of the evidence as admissible under Section 27 of the Evidence Act, should be marked. In our considered opinion, the procedure adopted by the learned Sessions Judge is improper. However, in spite of marking the entire alleged voluntary statement of the accused as an exhibit, Court can look into only that portion of the statement which may fall under Section 27 of the Evidence Act. There is absolutely no evidence to establish that the accused was possessing a mobile phone with sim No.9008340807 from which the possessor said to have called the deceased thrice between 8.00 and 8.30 p.m., on 24.05.2011. In the absence of any acceptable evidence, on the mere evidence of the Investigating Officer that he collected the call details of the mobile phone found in the possession of the deceased and on the mere statement of the Investigating Officer that the cell and sim on which call came between 8.00 and 8.30 p.m., on 24.05.2011 belonged to the accused, the learned Sessions Judge could 21 CRL.A.No.1103/2012 not have concluded that the said mobile phone belonged to the accused. Therefore, in our considered opinion, the said conclusion reached by the learned Sessions Judge is not based on any evidence. Therefore, the said finding is perverse.
13. Of course, from the evidence of P.W.15, it can be held that at the instance of the accused, a knife and the blood-stained clothes were recovered and later, those seized articles were subjected to forensic examination. His evidence further indicates that the seized articles were subjected to forensic examination. The report submitted by the Forensic expert has been marked as Ex.P.26 in the evidence of the Investigating Officer. Of course, the Scientific Officer who conducted the examination and submitted the report has not been examined before the Court. However, it is necessary to note that during the cross-examination of P.W.18, the defence has not disputed the correctness of the report.
14. Section 293 of Cr.P.C., provides that any 22 CRL.A.No.1103/2012 document purporting to be a report under the hand of a Government scientific expert to whom this section applies, upon any matter or thing duly submitted to him for examination or analysis and report in the course of any proceeding under this Code, may be used as evidence in any enquiry, trial or other proceeding under this Code. According to sub-section (2), the Court may, if it thinks fit, summon and examine any such expert as to the subject- matter of his report.
15. The report of the Central Forensic Science Laboratory is also one of the recognized reports falling under Section 293 of Cr.P.C. In view of the fact that the defence has not disputed the correctness of the report/Ex.P.26, in our considered opinion, the examination of the Scientific Officer was not required. Even in the absence of his examination, reliance can be placed on Ex.P.26. From this evidence, what can be deduced is that the prosecution has proved the seizure of the clothes belonging to the accused and that the said cloth had blood- 23 CRL.A.No.1103/2012 stains, which was of human-blood of 'A' group. However, in our considered opinion that sole circumstance would not be sufficient to connect the accused to the homicidal death of the deceased. As noticed above, in a case of circumstantial evidence, all the circumstances projected should be established satisfactorily and that the proved circumstance should be capable of forming a complete ring pointing out the guilt of the accused. In the case on hand, excepting seizure of the blood-stained clothes of the accused, no other circumstance has been established by the prosecution. This aspect has not been properly appreciated by the learned Sessions Judge and this has led to a perverse Judgment of conviction. Therefore, in our considered opinion, the Judgment under appeal suffers from perversity and illegality warranting interference by this Court. Therefore, the appeal deserves to be allowed.
16. Accordingly, the appeal is allowed. The Judgment of conviction and Order of sentence dated 07.09.2012 passed by the Presiding Officer/Fast Track Court No.V, 24 CRL.A.No.1103/2012 Madhugiri, in S.C.No.222/2011, is hereby set aside. The appellant/accused is acquitted of the charge levelled against him. The accused who is serving sentence is ordered to be set at liberty forthwith if he is not required in any other case.
Communicate the operative portion of the Judgment to the Superintendent of Prison where the appellant is now lodged.
Sd/-
JUDGE Sd/-
JUDGE bnv*