Gujarat High Court
Kokilaben vs State Of on 15 March, 2013
Author: Ks Jhaveri
Bench: Ks Jhaveri
KOKILABEN,W/O.HEMUBHAI SHIVABHAI RAJPUT....Appellant(s)V/SSTATE OF GUJARAT....Opponent(s)/Respondent(s) R/CR.A/651/2006 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 651 of 2006 With CRIMINAL APPEAL NO. 565 of 2006 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE G.R.UDHWANI ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ KOKILABEN,W/O.HEMUBHAI SHIVABHAI RAJPUT....Appellant(s) Versus STATE OF GUJARAT....Opponent(s)/Respondent(s) ================================================================ Appearance: MR.MRUDUL M BAROT, ADVOCATE for the Appellant(s) No. 1 THROUGH JAIL for the Appellant(s) No. 1 MR MAULIK G NANAVATI, ADDL PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 15/03/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) The present appeals, are directed against the judgement and order of conviction dated 10.03.2006 passed by the Additional Sessions Judge, Dhrangadhara in Sessions Case No. 17 of 2005, whereby the accused have been convicted of the charges leveled against them. The accused are ordered to undergo life imprisonment for offence u/s 302 read with Section 114 of Indian Penal Code and fine of Rs. 5000/- in default simple imprisonment for one year.
2. It is the case of the prosecution that on 04.04.2005, between 12 midnight and 04.00 am, the accused no. 1-nephew of the deceased and the accused no. 2-wife of the deceased strangulated the victim-Khavas Hemubhai Shivabhai Rajput with a rope thereby causing his death. It is the case of the prosecution that the accused no. 1, were in an illicit relation and therefore sensing trouble and intervention caused by the deceased in the said illicit relation, they decided to get rid of him. Accordingly, while the victim Hemubhai was sleeping at night, the said offence was committed by the accused.
2.1 Thereafter the offence was registered against the present appellants for the offences punishable u/s 302 read with Section 114 of Indian Penal Code. Investigation was carried out and chargesheet was submitted against the appellants. Thereafter, as the case was exclusively triable by the Sessions Court, the same was committed to the Sessions Court.
2.2 The trial was initiated against the appellants and during the course of trial the prosecution examined following 14 witnesses as oral evidences:
(i)Khavas Rajput Rajubhai Shivabhai Makwana Ex. 09
(ii)Hinaben Hemubhai Makwana Ex. 11
(iii)Khavas Rajput Prabhaben Ex. 12
(iv)Dr. Pravin Jamnadas Sheth Ex. 13
(v)Natubha Tapubha Jhala Ex. 16
(vi)Abdeali Mohmadali Daudi Ex. 17
(vii)Dr. Polabhai Narbherambhai Gami Ex. 21
(viii)Dhanubha Bhavansinh Jhala Ex. 25
(ix)Mehmudshah Ahmedshah Fakir Ex. 27
(x)Daudbhai Alibhai Landha Ex. 28
(xi)Digvijaysinh Prabhatsinh Jhala Ex. 29
(xii)Ashwinkumar Rameshchandra Nimbark Ex. 32
(xiii) Mahendrabhai Dosabhai Gadhvi Ex. 36
(xiv) Nirmalsinh Umedsinh Jhala Ex. 39 2.3 The prosecution also relied upon the following documents as documentary evidences:
(i)Original FIR / Complaint Ex. 10
(ii)Police Yadi Ex. 14
(iii)Postmortem Report Ex. 15
(iv)Pursis Ex.18
(v)Yadi for preparing map of scene of offence Ex. 19
(vi)Map of local scene Ex. 20
(vii)Injury Certificate Ex. 24
(viii)Panchnama of muddamal Ex. 26
(ix)Panchnama of local place Ex. 30
(x)Arrest Panchnama of accused Ex. 31
(xi)Extract of A.D. No. 6/05 Ex. 33
(xii)Inquest panchnama Ex. 34
(xiii)Panchnama Ex. 35
(xiv)Panchnama during presence of dog squad Ex. 37
(xv)Photographs of local place Ex. 40-41 (xvi)Arrest panchnama of accused Ex. 42 (xvii)FSL Report Ex. 43 (xviii)Letter of FSL, Junagadh Ex. 45 (xxii)FSL Report Ex. 46 (xxiii)Serological Report Ex. 47 2.4 At the end of trial, after recording the statement of the accused and hearing arguments on behalf of prosecution and the defence, the learned Additional Sessions Judge convicted the appellants of the charges leveled against them by judgement and order dated 10.03.2006.
2.5 Being aggrieved by and dissatisfied with the aforesaid judgement and order passed by the Sessions Court the appellants have preferred the present appeal.
3. The prosecution has examined P.W. 1, Rajubhai Shivabhai Makwana, Ex. 9-elder brother of the deceased. P.W. 1 is also the complainant. He has deposed that on the day of incidence, at night he had gone to vadi (farm) and had been sitting with others up to 08.30 hours. He stated that Shri Hemubhai was at his home with his wife and children and that he had returned from the farm at around 0630 hours. He stated that after taking refreshment at home, he was sitting when the 13 yr old son of the deceased, Pintu came to the house of P.W. 1 and stated that his father is not waking up. P.W. 1 told Pintu that your father shall wake up but Pintu started crying. On seeing this, P.W. 1 and his wife Prabhaben went to the deceased s house.
3.1 P.W. 1 further stated in his deposition that when they reached the house of Hemubhai, he saw Hemubhai in a sleeping condition. He tried to wake up Hemubhai by attempting to move his legs and hands but Hemubhai did not wake up. He further stated that it came to his notice that a part of the deceased s neck seemed to be tilted towards one side and therefore he tried to adjust the neck to a normal position. At that time, he found froth coming out of the mouth of the deceased. P.W. 1 further stated that he asked his wife to call one Shri Ravubha who is the Darbar of their village. When she did not return for some time, he himself went out to fetch Ravubha. By the time he reached the house, the people of the neighbourhood gathered and he saw that his wife, accused no. 2 and her children were crying.
3.2 P.W. 1 stated that Shri Ravubha and Gajubha were consoling her that he would be taken for treatment and he would be alright and accordingly Shri Hemubhai was brought at Dhrangadhra Government Hospital in a carrier-rickshaw (Chhakda). It is further stated that while the deceased was being carried to the rickshaw from the bed by lifting him with shoulders, Shri Natubha saw that an injury like that of a cut was visible on his neck.
3.3 P.W. 1 also stated that in Dhrangadhra hospital, inquest panchnama and inquest report of the dead body of Hemubhai was done and the body was sent for postmortem. After the procedure of postmortem, body was taken to Bawali and cremation was done. On the next day, Dhrangadhra Taluka police came to him and inquired regarding the incident and a complaint was lodged by him. Complaint was registered and him signatures were appended on the same.
3.4 P.W. 1 also stated that after the said incident occurred, the children of Hemubhai were called to his house for having food. During the course of eating, it was informed to them that when the incident occurred, the elder son Pintu and the youngest son Pradip had already slept. But his daughter Heena had told that amidst the sleep, she was awakened late at night when her mother-accused no. 2 and Rasik-accused no. 1 were strangulating her father by a wire. When asked Heena as to what they had eaten for dinner, she replied that at night rice-pudding (dudhpak) had been made and that her mother had kept the rice-pudding separate in a bowl and had added tablets to it. She further informed that when her mother and Rasik were beating her father, she had woken up and she was told to go to sleep or else they will kill her also. P.W. 1 stated that these facts were told by Heena at his house when his wife, children and he himself was present. He also stated that no strangers were present in the house.
3.5 P.W. 1 also stated that before the incident of the case occurred, Hemubhai and wife Kokilaben quarreled with each other and that when they had come from Dakor about three years ago, there was no illicit relation with the accused no. 1 and 2 upto 1 year but for the last two years, they had an illicit relation continuing between them due to which quarrels were taking place in the house of Hemubhai. P.W. 1 also informed that accused no. 1 Rasikbhai is his nephew as he is the elder son of Labhubhai Shivabhai Makwana and that he was married but as there was a discord prevailing with his wife, she had gone to her parental place.
3.6 During the cross examination of P.W. 1, he denied that he was doing any work of running country liquor brewery in Bavali and that it is his earning source for livelihood. It was also denied that accused no. 2 Kokilaben had rebuked him for giving liquor to deceased. He also stated that he was not aware if Hemubhai used to consume liquor in Dakor. During cross examination he denied the suggestion that he was not at field but was with Hemubhai digging the foundation. He said that it is also not true that accused no. 1 & 2 always rebuked him for providing liquor to Hemubhai and therefore they are being wrongly roped in.
4. P.W. 2- Heenaben who is the daughter of the deceased and accused no. 2 has stated in her deposition that the incident had happened at night. She stated that on the previous night, rice pudding (dudhpak) and rotli was made for dinner and that she and her brothers were having food together. Her father was watching television at that time. Her father and mother thereafter had food together. She also stated that there are two rooms in her house wherein in one of the rooms her elder brother slept and in the second room which is behind the first room, she slept with her parents and younger brother.
4.1 P.W. 2 further stated that she was awakened by a noise and saw Rasikbhai and her mother who are arraigned as the accused no. 1 and accused no. 2 strangulating the neck of her father Hemubhai.
4.2 It is pertinent to note here that the trial court, during the deposition has made a specific remark that on seeing the circumstances and nature of complaint the witness Heenaben is given a rope to demonstrate by fastening it around her neck so as to show how she had seen her father being strangulated.
4.3 P.W. 2 therefore demonstrated the same and said that her father was strangulated by the rope one end of which was in the hand of Rasikbhai and the other end was in the hand of her mother Kokilaben. She said that after seeing all this, she was afraid and did not disclose this fact to anyone. She further stated that she tried to go to sleep and did not even try to awaken her brothers who were sleeping.
4.4 P.W. 2 stated that she and her brothers were awakened by her mother in the morning and that she saw that people from the neighbourhood had arrived at her house. Shri Gajubha who was the Darbar of their village had also arrived and that Shri Ravubha who was the other Darbar of the village had also come. In the meantime, Pintu had gone to her uncle Rajubhai s house to call him and when Rajubhai came he tried to wake Hemubhai up by addressing him as Hemuda but her father did not wake up. Therefore they took him to the hospital in a carrier-rickshaw (Chhakda) .
4.5 P.W. 2 further stated that she had narrated the entire incident to Prabhaben who is the wife of P.W. 1 and did not disclose the same to anyone else. She identified the accused who were sitting in the court and that her statement was also recorded in the police station.
4.6 In the cross examination of P.W. 2, an attempt is made to try to emphasize the point that P.W. 2 is tutored being a child witness. However from the cross examination, it is borne out that no material has come on record to disbelieve the version of P.W. 2 as far as the allegations of strangulation are concerned.
5. P.W. 3-Prabhaben who is the wife of P.W. 1 was also examined and she has also narrated the same set of facts which leads to point that the death of Shri Hemubhai was due to strangulation as stated by P.W. 2.
6. Thereafter, P.W. 4 is Dr. Pravin Sheth, Medical Officer at Community Health Centre, Dhrangadhra who stated that he received yadi of Asst. PSI Kodh outpost at 11.00 hours in morning wherein it was intimated that a postmortem u/s 74 of Cr.P.C of Accidental Death entry No. 6/2005 of the dead body of deceased was to be carried out.
6.1 P.W. 4 stated that examination of different parts of the dead body was carried out but no marks of external injury were seen. Rigor mortis was spread in all the parts of dead body and the fingers of both the hands were bent. Internal examination of the dead body was also carried out wherein it was seen that the internal organs such as brain, chest, abdomen and viscera were seen congested whereas on examining mouth of the dead body, the tongue was inside and his mouth was closed.
6.2 P.W. 4 further stated that if the external and internal injuries on the dead body is considered, the death of the deceased might have occurred on 03.04.2005 between 11.00 pm and 11.00 am next day because rigor mortis had spread to all the parts of the dead body. He stated that the process of rigor mortis starts after about four to six hours of the death of a person.
6.3 P.W. 4 also stated that seeing the nature of injuries it can clearly be said that the death of Hemubhai was unnatural and due to strangulation as ligature marks could be seen on the neck. This has been noted down in the postmortem report. He clarified that the ligature marks on the dead body of the deceased seemed soft or in other words smooth. He clarified that if the deceased had tried to strangulate himself, the surface would have been hard and if he is strangulated by someone else the surface will be soft or smooth. He stated that in the present case it seems that the strangulation was done with a rope and that on seeing the ligature marks it seems that the attackers must have used a tangled rope and must have applied force on him. He finally concluded that if any person is strangulated in this manner, his death can occur in natural circumstances.
6.4 In the cross examination he mainly stated that if a fracture is is seen in any part of a dead body, the x-ray is taken and also noted in the post mortem report and in this case, the fracture was not there in the report. He stated that it is true that if an attempt to strangulate some one is being made, then as per the human nature, he tries to release himself from the rope to save himself and because of that the presence of external injuries can be seen on the part of his throat. He stated that no objectionable medicine or chemical was found in the stomach during post mortem.
7. Prosecution also examined P.W. 5- Shri Natubha Tapubha Jhala who is a hear say witness. P.W. 7- Dr. Polabhai Gami who is the Medical Officer who examined Kokilaben Hemubhai-accused no. 2 and stated in his evidence that other than a minor injury around 1 c.m long and around 0.3 cm broad on the little finger of her left hand, there was no other injury to be seen on the body of the accused no. 2.
8. Thereafter the prosecution also examined P.W. 8 who is the panch witness for discovery of muddamal. He has supported the case of the prosecution and the discovery of the rope had been done at the instance of accused no. 1. The panchnama is produced on record.
9. Mr. Mrudul Barot, learned advocate appearing on behalf of the appellants has submitted that the conviction of the appellants is mainly based on the evidence of P.W-2 who is the eye witness and daughter of the deceased Hemubhai and accused no. 2. He submitted that the said witness is a child and has been tutored by P.W. 1-Rajubhai Makwana.
9.1 Mr. Barot submitted that infact P.W. 1-Rajubhai Makwana is the real culprit in the present case and not the accused inasmuch as Rajubhai had tried to accompany the deceased for a drink on the night previous to the one in which he was murdered. He submitted that in fact the offence was committed by P.W. 1 and the accused have been wrongly roped in and arraigned when the act has been committed by Rajubhai. He submitted that Rajubhai, in order to cover up his offence, tutored P.W. 2 who is the eye witness to depose in a certain manner.
9.2 Mr. Barot further submitted that P.W. 1 infact also threatened the child witness P.W. 2 that if she does not depose the way he wants she shall be thrown out of the house.
9.3 Mr. Barot submitted that, in the alternative, it can be considered as an act of suicide and as the prosecution failed to prove the case from that angle, the accused are wrongly implicated in the present offence.
9.4 Mr. Barot, in support of his submissions, has relied upon the following decisions:
State of U.P. vs. Ashok Dixit and Another reported in 2000(2) GLH 352;
Joseph vs. State of Kerala reported in (2003) 1 SCC 465;
Supabhai Vestabhai Vasava vs. State of Gujarat reported in 2012(3) GLH 905.
10. On the other hand, Mr. Maulik Nanavati, learned APP has supported the judgment passed by the court below and submitted that the trial court is fully justified in basing the conviction on the deposition of P.W. 2 who is the eye witness and the complaint which is corroborated by the medical reports and statements of doctors.
10.1 Mr. Nanavati further submitted that considering the post mortem report at Ex. 15, it is clear that the cause of death was strangulation and the same corroborates the version of the eye witness, complainant and P.W. 3. He submitted that the contention that P.W. 2 was tutored does not hold water when the witness in the present case, though minor, had intellectual capacity to understand questions and give rational answers thereto. He submitted that infact the witness demonstrated before the court below the way the offence was carried out by the accused and therefore the court below was justified in allowing the child to testify and accepting the same.
10.2 Mr. Nanavati, in support of his submissions, has relied upon the following decisions :
Ratansinh Dalsukhbhai Nayak vs. State of Gujarat reported in (2004) 1 SCC 64;
Amarsingh Munnasingh Suryawanshi vs State of Maharashtra reported in (2007) 15 SCC 455;
Raj Kumar Prasad Tamarkar vs. State of Bihar and Another reported in (2007) 10 SCC 433;
Jagdish vs. State of Madhya Pradesh reported in (2009) 9 SCC 495.
11. Having heard the learned Counsels for the respective parties and having gone through the materials on record, the only question that falls for our determination in these appeals is as to whether the accused could have been convicted for the offence of murder punishable under Section 302 IPC.
11.1 We have minutely gone through the oral evidence of the eye witness being P.W. 2 and also the evidence of other witnesses as well as documentary evidences such as medical reports, panchnama etc.
12. P.W. 2 has categorically deposed that she was awakened on hearing some noise and saw that Rasikbhai and her mother were strangulating her father Hemubhai. It is clear that the incident occurred in the house of accused no. 2, more particularly in the bed room of the said house. The circumstances speak for themselves when they are corroborated with the evidence of the eye witness- P.W. 2 - who is the daughter of accused no. 2 and the deceased.
12.1 The story put forward by the defence regarding the death of Hemubhai having been caused at the hands of Rajubhai is not proved by the defence. From the records, the defence could not prove as to how Rajubhai killed Hemubhai and dumped his dead body in the bedroom of the house of accused no. 2. It is even attempted by the defence to state that Rajubhai tried to falsely implicate both the accused. Even from the examination-in-chief or the cross-examination of the defence witnesses, story of the defence does not get any support.
12.2 On the other hand P.W. 2 has demonstrated before the trial court as to how her father was strangulated by the accused. It is pertinent to note that P.W. 2 is an innocent child who was aged about 9 years at the time of incident. When the court put forward a specific question as to how her father had been killed by the rope, she clearly demonstrated that one end of the rope was held and pulled by accused no 1 who was standing on one side of the bed and the other end of the rope was held and pulled by accused no. 2 who was standing on the other side of the bed after tying the rope around the neck of her father.
12.3 The Apex Court in the case of Jagdish (supra), has observed in paras 22 & 25 as under:
22. It is true that in a case of circumstantial evidence motive does have extreme significance but to say that in the absence of motive, the conviction based on circumstantial evidence cannot, in principle, be made is not correct. It bears repetition that the appellant and the deceased family members were the only occupants of the room and it was therefore incumbent on the appellant to have tendered some explanation in order to avoid any suspicion as to his guilt.
25. All the factors referred to above are undoubtedly circumstances, but they are so evidently categoric, that they constitute a chain even stronger than an eye-witness account, and do remind us of the cliche that men often lie, circumstances do not. We are, therefore, of the opinion that the conviction of the appellant on the charge of multiple murders is fully justified.
12.4 It is also borne out from the evidence of P.W. 2 that after seeing all this, she was afraid and did not disclose this fact to anyone. She further stated that she tried to go to sleep and did not even try to awaken her brothers who were sleeping.
13. It goes without saying that love of a child for a mother is far beyond explanation. A child aged 9 years under no circumstances can be imagined to falsely implicate some one and that too her mother as is in the present case. No motive surfaces from the facts and circumstances of the case which establishes that the child has falsely deposed against her own mother. In fact she herself demonstrated and described the way the crime was committed by her mother in connivance with accused no. 1. She also said that she is not at all desirous of seeing her mother which shows the agony and detest she has for her mother who killed her father.
13.1 However, as far as the contention regarding tutoring of the child witness is concerned, in the case of State of U.P (supra), the Apex Court has held in paras 8 & 9 as under:
8. PW-3 was a child witness and at the time of occurrence she was aged 9 years old. Occurrence took place on 08.08.82 but her statement under Section 161 Cr.P.C. was recorded on 10.08.82 though after the occurrence she was residing with her uncle which was at a stones throw from the house of Dr. Dubey.
9. Law is well settled that evidence of a child witness must be evaluated carefully as a child may be swayed by what others tell him and as an easy prey to tutoring. Wisdom requires that evidence of a child witness must find adequate corroboration before it is relied on. [see Panchhi and Ors. Vs. State of U.P. 1998 (7) SCC 177].
13.2 We have to our profit a decision of the Apex Court in the case of Ratansinh Dalsukhbhai Nayak (supra) on this point and the relevant paras thereof read as under:
6. Pivotal submission of the appellant is regarding acceptability of PW-11's evidence. Age of the witness during examination was taken to be about 10 years. Indian Evidence Act, 1872 (in short the 'Evidence Act') does not prescribe any particular age as a determinative factor to treat a witness to be a competent one. On the contrary, Section 118 of the Evidence Act envisages that all persons shall be competent to testify, unless the Court considers that they are prevented from understanding the questions put to them or from giving rational answers to these questions, because of tender years, extreme old age, disease- whether of mind, or any other cause of the same kind. A child of tender age can be allowed to testify if he has intellectual capacity to understand questions and give rational answers thereto.
This position was concisely stated by Brewer J in Wheeler v. United States (159 U.S. 523). The evidence of a child witness is not required to be rejected per se; but the Court as a rule of prudence considers such evidence with close scrutiny and only on being convinced about the quality thereof and reliability can record conviction, based thereon. (See Surya Narayana v. State of Karnataka)
7. In Dattu Ramrao Sakhare v. State of Maharashtra it was held as follows:
"A child witness if found competent to depose to the facts and reliable one such evidence could be the basis of conviction. In other words even in the absence of oath the evidence of a child witness can be considered under Section 118 of the Evidence Act provided that such witness is able to understand the answers thereof. The evidence of a child witness and credibility thereof would depend upon the circumstances of each case. The only precaution which the Court should bear in mind while assessing the evidence of a child witness is that the witness must be a reliable one and his/her demeanour must be like any other competent witness and there is no likelihood of being tutored".
The decision on the question whether the child witness has sufficient intelligence primarily rests with the trial Judge who notices his manners, his apparent possession or lack of intelligence, and said Judge may resort to any examination which will tend to disclose his capacity and intelligence as well as his understanding of the obligation of an oath. The decision of the trial court may, however, be disturbed by the higher Court if from what is preserved in the records, it is clear his conclusion was erroneous. This precaution is necessary because child witnesses are amenable to tutoring and often live in a world of make beliefs. Though it is an established principle that child witnesses are dangerous witnesses as they are pliable and liable to be influenced easily, shaked and moulded, but it is also an accepted norm that if after careful scrutiny of their evidence the Court comes to the conclusion that there is an impress of truth in it, there is no obstacle in the way of accepting the evidence of a child witness.
8. The learned trial Judge has elaborately analysed the evidence of eyewitness. There is no reason as to why she would falsely implicate the accused. Nothing has been brought on record to show that she or her father had any animosity so far as the accused is concerned. The prosecution has been able to bring home its accusations beyond shadow of doubt. Further, the trial court on careful examination was satisfied about child's capacity to understand and to give rational answers. That being the position, it cannot be said that the witness (PW11) had no maturity to understand the import of the questions put or to give rational answers. This witness was cross-examined at length and in spite thereof she had described in detail the scenario implicating the accused to be author of the crime. The answers given by the child witness would go to show that it was only repeating what somebody else asked her to say. The mere fact that the child was asked to say about the occurrence and as to what she saw, is no reason to jump to a conclusion that it amounted to tutoring and that she was deposing only as per tutoring what was not otherwise what she actually saw. The learned counsel for the accused-appellant has taken pains to point out certain discrepancies which are of very minor and trifle nature and in no way affect the credibility of the prosecution version.
13.3 In the present case, the evidence of child witness is adequately corroborated with the post mortem report and the deposition of P.W. 4 discussed. It is not possible to dispute that death of Hemubhai was homicidal. Accused No. 2 was the only person other than her minor children in the company of her husband in the midnight of the incident in question. Therefore, she was expected to offer convincing explanation as to how ligature marks appeared on the person of the deceased. Her defence as above does not inspire confidence, particularly in light of testimony of P.W. 2.
14. In the case of Joseph (supra), the Apex Court in para 20 has observed as under:
20. We have also noticed that the Panchnama Ex. 12 was admitted by the defence Counsel before the trial Court. The effect of such concession would be to admit the contents of the document. By admitting the contents of the document Ex. 12 the defence admitted recovery of blood stained axe, blood stained shawl as well as blood stained pant of the accused.
14.1 Similarly, in the case of Supabhai Vasava (supra), this Court in paras 20 & 21 observed as under:
20. We have also noticed that the Panchnama Exh.12 was admitted by the defence counsel before the trial Court. The effect of such concession would be to admit the contents of the document. By admitting the contents of the document Exh.12 the defence admitted recovery of blood stained axe, blood stained shawl as well as blood stained pant of the accused.
21. The evidence of circumstance that the accused, at the time of his arrest, more particularly, at the time of drawing of panchnama of the person of the accused, produced the shawl stained with blood as well as the weapon of offence i.e. the axe, would be admissible as conduct under Section 8 of the Evidence Act, quite apart from the admissibility of the disclosure statement under Section 27. As the Supreme Court observed in A.N.Venkatesh v/s. State of Karnataka, (2005)7 SCC 714:
By virtue of Section 8 of the Evidence Act, the conduct of the accused person is relevant, if such conduct influences or is influenced by any fact in issue or relevant fact. The evidence of the circumstance, simpliciter, that the accused pointed out to the police officer, the place where the dead body of the kidnapped boy was found and on their pointing out the body was exhumed, would be admissible as conduct under Section 8 irrespective of the fact whether the statement made by the accused contemporaneously with or antecedent to such conduct falls within the purview of Section 27 or not as held by this Court in Prakash Chand v. State (Delhi Admn.) [(1979) 3 SCC 90]. Even if we hold that the disclosure statement made by the accused-appellants (Exts. P-15 and P-16) is hot admissible under Section 27 of the Evidence Act, still it is relevant under Section 8.
14.2 However, in the case of Rajkumar (supra), the Apex Court in para 38 has held as under:
38. It was argued that if the respondent intended to kill the deceased, he could have done after 17.07.1996, viz., after Bidai ceremony took place. The very fact that the respondent brought a revolver is itself a pointer to the fact that he wanted to kill the deceased at one point of time or the other. He might have thought that Bidai ceremony would be held on 13.07.1996 or 14.07.1996. When it was postponed, he might have found out an occasion to kill her. Under what circumstances, the occurrence took place is not known. Respondent, it would bear repetition to state, did not open his mouth. He was entitled to exercise the right of silence. That he did not offer any explanation itself may not be sufficient to conclusively hold that he was guilty of commission of the offence, but the legal position that the same would be considered to be a circumstance against him is not in dispute.
14.3 The Apex Court in the case of Amarsingh Suryavanshi (supra), has observed as under:
36. There cannot be any doubt whatsoever that the appellant had not been able to prove his alibi. He did not examine any witness to support his case. He did not offer any explanation whatsoever as to why for about a month he was absconding. In a situation of this nature where admittedly the husband, wife and children were residing in one room, the prosecution having been able to prove that apart from the minor children, at the time of occurrence it was he and the deceased alone who were residing in the house, it was for the appellant to prove that how the deceased had met her death. This aspect of the matter was considered by this Court in Raj Kumar Prasad Tamarkar vs. State of Bihar.
15. The panchama of scene of offence, the medical report, serological report etc clearly corroborate the evidence of the child witness and in turn the case of the prosecution. The evidence of the Investigating Officer and the Medical Officer also support the case of the prosecution. The fact that a child can never go against her very own mother and put the life and freedom of her mother at stake unless there are compelling reasons should not be lost sight of.
16. In the present case, P.W. 2 lost her father due to an act committed by her mother in connivance with accused no. 1 which was seen by her. The contention that P.W. 1 threatened P.W. 2 that if she does not depose in accordance with what he has tutored, she will be thrown out of the house does not hold much water. Therefore, considering the evidence on record there is no reason to disbelieve the child witness. We come to the conclusion that there is an impress of truth in the statement of the child witness and therefore there is no reason in not accepting the evidence of P.W. 2.
17. Considering the panchnama of discovery of muddamal, it is established that the discovery of the rope had been done at the instance of accused no. 1. Therefore, the same also corroborates the case of the prosecution.
18. Considering the aforesaid decisions and the evidence available on record, we are of the opinion that there is no doubt that the view taken by the trial court is just and proper. The prosecution has been able to prove the case against the accused and therefore we see no reason to interfere.
19. For the reasons stated aforesaid, we do not find any merit in these appeals and the same are accordingly dismissed. The impugned order of conviction and sentence passed by the learned Sessions Judge are confirmed.
(K.S.JHAVERI, J.) (G.R.UDHWANI, J.) divya Page 23 of 23