Bombay High Court
Shivaji Ganu Naik vs State Of Maharashtra And Anr. on 10 March, 1998
Equivalent citations: 1999CRILJ471
Author: Vishnu Sahai
Bench: Vishnu Sahai
JUDGMENT Vishnu Sahai, J.
1. The appellant aggrieved by the Judgment and order dated 31-12-1996, passed by the Additional Sessions Judge, Gadhinglaj, Kolhapur, in Sessions Case No. 41 of 1996, convicting and sentencing him to undergo 10 years R.I. and to pay a fine of Rs. 5000/- in default to suffer R.I. for 1 1/2 years, for an offence under Section 304(2), I.P.C, has come up in appeal before us.
2. In short, the prosecution case is that the deceased Dhulappa was husband of the informant Surekha Naik PW 4. He had a brother Antu who died sometimes prior to the incident leaving behind his widow Ambubai and three sons. It is said that illicit relationship between the appellant and Ambubai developed and on this score, Dhulappa was not on talking terms with the appellant.
Both Dhulappa and appellant used to stay in contiguous houses in Naik Galli, Nosari Tal, Gadhinglaj, District Kolhapur.
On 9-7-1996, at about 9 to 9.15 p.m. Dhulappa was talking with his niece Irappa PW 5, on the verandah of the appellant. An exchange of hot words between Dhulappa and Irappa took place. Dhulappa was asking Irappa not to spend the money which he had brought from his mother. In the meantime, the appellant came out of the house and asked Dhulappa not to beat and take away Irappa. A quarrel between the appellant and Dhulappa thereupon took place. Irapparan to the house of the appellant and hid himself there. It is said that Santosh and Ravi who had arrived hearing the quarrel between Dhulappa and the appellant separated them. It appears that the appellant went inside his house thereafter. Immediately, thereafter Dhulappa knocked the door of the appellant's house and exhorted that he would take away Irappa. The appellant opened the door and inflicted two knife blows on the chest of Dhulappa who fell down as a consequence thereof. Thereafter Surekha and the persons who had gathered there took Dhulappa, who was in a precariously injured condition, to Government dispensary Nosari, where the doctor informed that he was dead.
3. From the Government dispensary Nosari, Surekha proceeded to police station Nosari and lodged her FIR, which was recorded by PSO Ramesh Kotkar PW 8 who on its basis, registered C.R. No. 22 of 1996, under Section 302, I.P.C., against-the appellant.
4. After recording the FIR, PSO Kotkar immediately commenced the investigation. He went to the place of the incident and recovered therefrom bloodstained earth and plain earth. He recorded statements of witnesses. On 12-7-1996, he arrested the appellant who on 13-7-1996, during the course of interrogation, confessed that he could get the weapon of assault namely the knife, recovered. The said statement of the appellant was recorded vide panchanama Exhibit 23. Thereafter, the appellant along with PSO Kotkar and public panchas proceeded to his house wherefrom the third room, he took out the blood-stained knife after removing some tiles.
After completing the investigation, PSO Kotkar submitted the charge sheet on 4-9-1996.
5. Going backwards, the autopsy on the dead body of the deceased was conducted on 10-7-1996, between 10 a.m. and 1.2 noon by Dr. R. G. Suryawanshi-Patil. Since the genuineness of the post-mortem report has been admitted and the same has been tendered under Section 294, Cr. P. C. Dr. Suryawanshi-Patil has not been examined. A perusal of the autopsy report shows that the deceased sustained two ante-mortem injuries, enumerated below :-
(1) Stab wound on front of chest, Lt. side 8 cm below Lt. breast measuring 3 cm x 2 cm x 15 cm. Wound edges tapering downwards wound oblique and going upwards wound filled with clotted blood.
(2) Stab wound front of chest, Lt. side lateral to Lt. breast measuring 3 cm x 2 cm x 10 cm. Edges of wound clean cut wound filled with clotted blood.
The internal examination revealed echymosis, fracture of two ribs and cartilage below Injury No. 1, an incised wound on the left lung and tip of the heart.
In the opinion of Dr. Suryawanshi-Patil, the deceased died of cardio-respiratory failure due to fatal injury to heart and left lung.
6. The case was committed to the Court of Sessions in the usual manner. In the trial Court, the appellant was charged for an offence under Section 302, I.P.C. He pleaded not guilty and claimed to be tried.
During trial, the prosecution examined 8 witnesses ; Four of them namely Surekha Naik, Irappa Naik, Dhondubai Naik and Sharubai Naik, PWs 4,5,6 and 7 respectively, were examined as eyewitnesses.
In defence, no witness was examined.
The learned trial Judge believed the evidence adduced by the prosecution and convicted and sentenced the appellant in the manner stated above.
7. We have heard Mr. A. P. Mundargi for the appellant and Mrs. J. S. Pawar, Additional Public Prosecutor, for the Respondent No. 1. Respondent No. 2 though served, has not engaged any counsel. We have also perused the statement of the prosecution witnesses; the material exhibits tendered and proved by the prosecution; the statement of the appellant recorded under Section 313, Cr.P.C. and the impugned judgment. After deliberating over the matter, we are implicitly satisfied that the learned trial Judge acted correctly in finding the appellant guilty for an offence under Section 304(2), I.P.C. but, in our judgment, the sentence awarded by him is far too excessive and calls for reduction.
8. So far as the involvement of the appellant in the incident k concerned, we do not even have any iota of doubt. It is established by the testimony of four eye-witnesses namely Surekha Naik, Irappa Naik, Dhondubai Naik and Sharubai Naik, PWs 4, 5, 6 and 7 respectively. The latter two were immediate neighbours of the appellant and the deceased and as reflected from their cross-examination, were wholly independent witnesses, having no axe to grind or any rancour, against the appellant. It is true that Surekha Naik being wife of the deceased and Irappa Naik being his niece, were interested witnesses, but we are not prepared to hold that on that score, they would have gone to the extent of foisting a false (accusation against the appellant.
In para 2 of our Judgment, we have set out the prosecution case on the basis of the recitals contained in the statements of the said eye-witnesses. In short, they stated that when Dhulappa came to the house of the appellant to take away Irappa, who had hidden inside his house, and knocked the appellant's door, the appellant came out and inflicted two knife blows on the chest of Dhulappa. This manner of assault given out by them is corroborated by the presence of two stab injuries found on the person of the deceased by the Autopsy Surgeon.
The claim of these witnesses that the incident took, place at the house of the appellant is borne out by the circumstances that on the date of the incident itself the Investigating Officer PSO Kotkar PW 8, visited the house of the appellant and recovered therefrom bloodstained earth. Since the appellant was known to these witnesses from before, they would have had no difficulty in recognising him, in spite of the fact that the incident took place at 9/9-15 p.m. It should be remembered that known persons can be recognised by their gait, timbre of voice etc. See para 4 of Kripal Singh v. State of U.P. The recovery of bloodstained knife on the pointing out of the appellant on 13-7-96, from beneath the tiles from the third room of his house and the report of the Chemical Analyst who found human blood on it afford enormous assurance to the prosecution case. Apart from the evidence of public panch Vishnu Naik, PW 2, we have that of PSO Kotkar PW 8, in support of the said recovery and in our view, their statements are free from blemish,
9. We may also mention that there is an intrinsic circumstance which proves to the hill the presence and the involvement of the appellant in the incident namely, when the appellant was a/rested on 12-7-1996, he was found having sustained an incised wound on his hand. This was come during cross-examination in para 6, of the statement of PSO Kotkar PW 8, the Investigating Offices.
10. In our view, the learned trial Judge rightly found the involvement of the appellant in the incident established.
11. We also feel that for two reasons, the learned trial Judge was justified in convicting the appellant for the offence under Section 304(2), I.P.C. and not for one under Section 302, I.P.C.
Firstly, when the appellant assaulted the deceased, he had committed criminal tresspass inside his house and therefore in view of the provisions contained in Section 104, I.P.C., the appellant had the right of private defence of property to cause him harm short of death.
Section 104 of I.P.C. provides thus :-
104: When such right extends to causing any harm other than death-
If the offence, the committing of which or the attempting to commit which occasions the exercise of the right of private defence, be theft, mischief, or criminal tresspass not of any of the descriptions enumerated in the last preceding section, that right does not extend to the voluntary causing of death, but does extend, subject to the restrictions mentioned in Section 99, to the voluntary causing to the wrong-doer of any harm other than death.
Secondly, there is a cut injury on the right wrist of the appellant which none of the four eyewitnesses have explained.
Section 101 of I.P.C. reads thus :-
101: When such right extends to causing any harm other than death-
If the offence be not of any of the descriptions enumerated in the last preceding section, the right of private defence of the body does not extend to the voluntary causing of death to the assailant but does extend under the restrictions mentioned in Section 99, to the voluntary causing to the assailant of any harm other than death.
A perusal of this provision would show that if simple hurt is caused to a person, he would have the right of private defence of person to cause harm short of death.
12. The Supreme Court in the oft-quoted judgment of Laxmisingh v. State of Bihar reported in AIR 1976 SC 2263 : 1976 Cri LJ 1736 in para 11, has held that two of the inferences to which, non-explanation of injuries of accused may give rise to are :-
(1) that the prosecution has suppressed the genesis and the origin of the occurrence and has thus not presented the true version.
(2) that witnesses who have denied the presence of injuries on the person of the accused are lying on a most material particular and therefore, their evidence is unreliable.
13. It is well-settled that the right of private defence need not be specifically pleaded. Its benefit can be given to the accused if circumstances show that he may have acted in exercise of it.
It is also well-settled that unexplained injuries of the accused are a strong basis for concluding that he might have acted in the exercise of such a right.
In this case, it can be reasonably inferred that when the deceased Dhullappa came to the house of the appellant to take Irappa, he must have come armed with a weapon and prepared to assault him with that weapon, in order to achieve his objective. It should be remembered that even according to the prosecution the appellant was objecting to Dhulappa beating Irappa and taking him away. What appears probable to us is that when the appellant resisted Dhulappa's act of forcibly taking Irappa, he assaulted him on his wrist and only thereafter the appellant inflicted two knife blows on him.
14. Thus, in view of the provisions contained in Sections 104 and 101 of the Indian Penal Code and the reasons mentioned above, the appellant had the right of private defence of property and person to cause the deceased harm short of death and since he caused his death, he only exceeded the right of private defence of property and person and thus, the trial Court was justified in convicting him for the offence under Section 304(2), I.P.C.
15. On the question of injuries sustained by the appellant, it would be pertinent to consider Mrs. Pa war's contention. She urged that they appeared to be manufactured because, the incident took place on 9-7-1996 and till 12-7-1996, the date on which he was arrested, he did not get them medically examined. In her contention, had they been genuine injuries, he would have got them medically examined without any Joss of time. She also urged that in the panchanama of the arrest of the appellant, the injuries have been described as wet and attributable to a dog bite and this eliminates their being caused during the course of the incident. In order to appreciate her contention, it would be necessary to peruse the relevant part of the arrest panchanama of the appellant. It reads thus :-
There are two wet cutting injuries on the right wrist of accused. So also, there is one wet injury on the left leg of accused. Accused is saying that this injury is caused due to dog bite.
We regret that we cannot infer from the said document that all the three injuries sustained by the appellant were attributable to a dog bite, as was contended by Mrs. Pawar. In our view, it only shows that the injury on the left leg was attributable to dog bite but not the other two injuries. At any rate, the said statement of the appellant cannot be used in evidence against him.
We also do not find any merit in Mrs. Pawar's submission that the circumstances that the injuries on hand were wet shows that they were manufactured subsequently and not received during the course of the incident. We regretfully do not find any nexus between injuries being wet and their being manufactured. Even in case of a genuine injury, if water was to fall, it would become a wet injury. The possibility of water falling on the injuries of the appellant prior to his arrest cannot be eliminated.
16. In connection with the injuries of the appellant, it would be pertinent to refer to para 6 of the statement of PSO Kotkar PW 8 wherein during cross-examination, he stated that the arrest panchanama of the accused shows that he had sustained an incised wound on the hand and admitted that he had referred him to Medical Officer for examination. But, what it is suspicious is that the prosecution has suppressed the injury report of the appellant. Section 114(g) of Indian Evidence Act provides that if evidence which could be produced is not produced, the presumption is that it would have gone against the party which withholds it.
Since the prosecution has failed to produce the injury report of the appellant, we draw the adverse legal inference stipulated by Section 114(g) of the Indian Evidence Act against it.
It might be that the injury suffered by the appellant was serious and therefore prosecution deliberately suppressed his injury report.
We would like to point out that had the injury report of the appellant-accused been before us, it would have been possible for us to reach a conclusion whether his injuries were manufactured or not? In the absence of the same, in a criminal case, where the benefit of doubt has got to go to the accused, the inference that injuries of the accused-appellant were manufactured, cannot be reached.
In such a situation, the failure of the appellant to get his injuries examined for three days pales into insignificance and the submission of Mrs. Pawar that they were manufactured cannot be accepted.
17. We would like to emphasise that the duty of an Investigating Officer is not to suppress inconvenient evidence but to place before the Court all evidence which has been collected during the course of investigation, unmindful of the fact, whether it supports the prosecution case or militates against it. In the instant case, the conduct of PSO Kotkar in not producing the injury report of the appellant shows that he conducted the investigation in a tainted and partisan manner.
18. The question which now remains is as to what sentence should be awarded to the appellant. The trial Court has sentenced him to ten years S.I., which is the maximum sentence of imprisonment for the offence under Section 304(2), I.P.C., coupled with a fine of Rs, 5000/-and one and half years R.I. in default, of its payment.
Mr. Mundargi, learned counsel for the appellant urged that in view of the fact that the incident had taken place at the house of the appellant wherein the deceased had tresspassed and bearing in mind that probabilities indicate that he had attacked the appellant first and thereafter, the appellant assaulted him in the exercise of the right of private defence, of person and property, a token sentence should be awarded to the appellant.
On the converse, with a fanatic fervour, Mrs. J. S. Pawar, Additional Public Prosecutor urged that inasmuch as the appellant gave two severe knife blows on the chest of the deceased which were accompanied by massive internal damage leading practically to his instantaneous death, it was a fit case wherein the trial Judge was justified in awarding the maximum sentence of 10 years R.I. and fine to the appellant for the offence under Section 304(2), I.P.C. She urged that the sentence of the appellant does not warrant to be reduced.
In fact, Mrs. Pawar went to the extent of canvassing that the learned trial .fudge erred in acquitting the appellant for the offence under Section 302, I.P.C., as it was a fit case wherein he should have been convicted on that count.
Apart from the fact that we have already given our reasons as to why no offence under Section 302, I.P.C. is made out, we would like to point out that the State of Maharashtra has not impugned the appellant's acquittal for that offence, by preferring an appeal under Section 378(1), Cr. P. C. and in the absence of the same, it is not open for Mrs. Pawar to canvass such a submission.
We wish to emphasise that in the Code of Criminal Procedure, there is no provision which permits the High Court suo motu, to convert a finding of acquittal into one of conviction. On the converse, the embargo contained in Section 401(3), Cr. P. C. is that "Nothing in this section shall be deemed, to authorise a High Court to convert a finding of acquittal into one of conviction".
19. It should always be remembered that in awarding a sentence in a case wherein plea of self-defence is borne out, the approach of the Court should be realistic and not wooden. It should place itself in the predicament of the accused and then decide as to what sentence should be imposed on him. In the instant case, we find that the deceased had tresspassed into the house of the accused-appellant, thereafter assaulted him and it was only then that the appellant inflicted two knife blows on his chest.
In our view, considering the high-handed conduct of the deceased, a sentence of five years R.I. coupled with the sentence of fine and that in its default, sentence imposed on the appellant, by the trial Court, would meet the ends of justice.
20. In the result, this appeal is partly allowed and partly dismissed. Although, we confirm the conviction of the appellant for the offence under Section 304(2), I.P.C., as also the sentence of fine of Rs. 5000/- and that in its default, awarded to him thereunder but, we reduce his jail sentence from 10 years R.I. to 5 years R.I. The appellant is in jail and shall be released therefrom after he serves out his sentence.
Before parting with the Judgment, we would be failing in our fairness, if we do not record our appreciation for the assistance rendered to us by the learned counsel for the parties; especially Mrs. Pawar who though facing a hurculean task was undaunted and argued the matter with great tenacity.
In case an application is made by the learned counsel for the parties, for a certified copy of this judgment, the same shall be issued on an expedited basis.