Bombay High Court
State Of Maharashtra vs Tejpal Laxman Dehalikar & 3 Others on 29 March, 2011
Author: A. H. Joshi
Bench: A. H. Joshi
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR.
CRIMINAL APPEAL NO.81 OF 1998
The State of Maharashtra,
through Police Station Tahsil,
Nagpur. :: APPELLANT
-: Versus :-
1) Tejpal s/o Laxman Dehalikar,
Aged about 60 years,
2) Tarachand s/o Tejpal Dehalikar,
Aged about 26 years,
3) Tikaram s/o Tejpal Dehalikar,
Aged about 24 years,
4) Shatrughna s/o Tejpal Dehalikar,
Aged about 22 years,
All R/o Patwi Galli Mandir,
Golibar Chowk, Nagpur. :: RESPONDENTS
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Shri R.S. Nayak, A.P.P. for the appellant-State,
Shri C.H. Jaltare, Advocate for the respondents.
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CORAM : A. H. JOSHI & U.V. BAKRE, JJ.
DATED : 29th MARCH, 2011.
ORAL JUDGMENT (Per U.V. Bakre, J.)
1. This is a State appeal against acquittal.
2. The respondents (accused persons) were charge-
sheeted for offence punishable under Section 307 read with Section 34 of the Indian Penal Code (for short, ::: Downloaded on - 02/08/2016 16:48:08 ::: apeal81.98.odt 2 / 9 'I.P.C.'). It was alleged against the respondents that on 08-11-1993 at 7.30 a.m., when the complainant Vithal Gangaram Wakodikar was washing his mouth in front of his house, the accused persons, in furtherance of common intention, assaulted him with fist blows and pulled his scrotum (with testicles) and caused grievous injury to him, towards the motive of old quarrel.
3. The learned Assistant Sessions Judge had framed the charge ig accordingly, against accused No.2 under Section 307 of I.P.C., against accused Nos.1, 3 and 4 under Section 307 read with Section 34 of I.P.C.;
and against all four accused under Section 323 of I.P.C.
4. The prosecution examined altogether eleven witnesses in support of its case. The accused persons did not examine any witness and their case was of denial simplicitor.
5. P.W.1-Shri Vithal Gangaram Wakodikar, the complainant and his son P.W.8-Leeladhar Wakodikar are the only witnesses who have spoken about the incident.
P.W.9-Dr. Nareshchandra Ratanchandra Setiya, the Medical Officer of Mayo Hospital and P.W.10-Dr. Subhash Daulatrao Deshmukh, the Medical Officer of Indira Gandhi Medical College, Nagpur have proved the injuries sustained by P.W.1-Vithal. P.W.7-Ramesh Rambhau Badre, ::: Downloaded on - 02/08/2016 16:48:08 ::: apeal81.98.odt 3 / 9 P.S.I. and P.W.11-Niteen Prabhakar Nene, P.S.I. are the Investigating Officers.
6. P.W.2-Raju Akhadu Mohadikar and P.W.3-Pundlik Sadashio Khapre, who were cited as eye witnesses, did not support the prosecution case and turned hostile and are of no use for the prosecution.
7. P.W.4-Ganpati Krushnarao Khapre, a panch witness for the panchanama of the spot of occurrence (Exh.33); P.W.5-Ravi Deorao Dharmik and P.W.6-Suresh Jangluji Vijekar, the panch witnesses for statement under Section 27 of the Evidence Act, allegedly made by accused No.4 (Exh.49) and panchanama of seizure of the old bamboo stick (Exh.49), all have not supported the prosecution and have turned hostile, the consequence being that the said panchanamas are not proved.
8. The learned Sessions Judge found that the evidence on record shows that P.W.8-Leeladhar was not present at the spot, at the relevant time and that the solitary version of P.W.1-Vithal is not beyond suspicion, on account of various discrepancies and circumstances. The learned Sessions Judge has therefore acquitted the accused persons.
9. Heard learned A.P.P. for the State and learned ::: Downloaded on - 02/08/2016 16:48:08 ::: apeal81.98.odt 4 / 9 Advocate for the respondents. Perused the entire records and proceedings.
10. The contention of the learned A.P.P. is that the testimony of P.W.1-Vithal and P.W.8-Leeladhar could not have been disbelieved and that these witnesses firmly stood the test of cross-examination and read with the medical evidence given by P.W.-9 and P.W.-10 as well as panchanamas proved by the Investigating Officers, the learned Trial Judge ought to have held that the case was proved beyond reasonable doubt and convicted all the accused persons.
11. P.W.8-Leeladhar, as stated by him in his cross-examination, was a college student and the college hours were between 7.00 a.m. to 5.00 p.m., and he used to leave the house at 6.00 a.m. P.W.8-Leeladhar has not stated that on the day of incident, he had not to attend the college. The learned Trial Judge has considered the above aspect which creates doubt about the presence of P.W.8-Leeladhar at the spot of occurrence at 6.00 a.m.
12. According to P.W.8-Leeladhar, after the assault, his brother Yogesh and his father (P.W.1- Vithal) went to the Police Station and his father was admitted to Mayo Hospital.
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13. The question arises as to why P.W.8-Leeladhar did not accompany his father to the Hospital. He has stated in his cross-examination that there was talk between his father and himself after the incident and he did not accompany his father to the Police Station but on the same day, after the incident, he saw his father at the hospital. P.W.8-Leeladhar has further explained that he first went to the Police Station for inquiry about his father and then he proceeded to the hospital.
According to P.W.8-Leeladhar, at about 12-00 noon, he had been to the Police Station.
14. The above deposition of P.W.8-Leeladhar and his conduct in not going with his father to the Police Station and hospital, if really he was present at the spot of the incident at the relevant time, has been rightly noted by the learned Trial Judge to be abnormal and therefore, the learned Trial Judge has rightly accepted the contention of the defence Counsel that presence of P.W.8-Leeladhar on the spot at the relevant time is highly doubtful.
15. We find no reason to disagree with the view taken by the Trial Judge regarding testimony of P.W.8- Leeladhar being unworthy of trust.
16. As far as P.W.1-Vithal is concerned, following ::: Downloaded on - 02/08/2016 16:48:08 ::: apeal81.98.odt 6 / 9 has been noticed by the learned Sessions Judge, which has driven him to disbelieve P.W.1-Vithal.
(a) The relations between P.W.1-Vithal and the accused were strained, but P.W.1-
Vithal has attempted to suppress the factum of strained relations, from the Court.
(b) There was dispute between P.W.1- Vithal and the accused relating to ownership of lane for which P.W.1-Vithal had filed Civil Suit ig against the accused alleging encroachment. Said suit of P.W.1-Vithal has been dismissed.
(c) An entirely new case, neither mentioned in the F.I.R. nor mentioned in the supplementary statement dated 19-11-1993 has been brought forth by P.W.1-Vithal to the effect that on 06-11-1993 at about 2-00 p.m., he peeped inside the house of accused and saw accused No.2 having sexual intercourse with his mother and P.W.1-Vithal exclaimed that a shameful act was being done due to which the accused attacked him to restrain him from defaming the accused.
(d) It is very difficult to accept that any person would attack another who knows highly defamatory secret about the former and thus give opportunity to him to publish the ::: Downloaded on - 02/08/2016 16:48:08 ::: apeal81.98.odt 7 / 9 same.
(e) In the First Information Report, P.W. 1-Vithal has stated at portion bracketed and marked as 'A' that he was washing his mouth while standing in front of his house, but in his deposition before the Court, P.W.1-Vithal has stated that he was washing his mouth by sitting on the platform of the Maroti Temple.
(f) P.W.1-Vithal has stated that accused
No.4 gave
ig stick blow on his left hand and
further, during the deposition, pointed out to his left shoulder, but Dr. Setiya, who prepared injury report Exh.40, has stated that injury No.2 on person of Vithal was dislocation and fracture of right humerus.
Thus, there is contradiction of injury report (Exh.40) with the oral version of P.W.1- Vithal. There was no injury at all on the left shoulder or left hand of P.W.1-Vithal.
(g) The spot panchanama shows that stones are fixed to the place where the incident took place and hence if three accused persons had sat on the person of P.W.1-Vithal and had given him fist blows, then how comes not a single injury was caused on the back side of P.W.1- Vithal ?
(h) Though P.W.1-Vithal has stated that ::: Downloaded on - 02/08/2016 16:48:08 ::: apeal81.98.odt 8 / 9 the accused Nos.1 and 3 gave stick blows on his legs, however the injury report (Exh.40) shows that not a single contusion or abrasion was detected on any of the legs of P.W.1-Vithal.
17. We have assessed the testimony of P.W.1-Vithal and we have noticed that the above serious discrepancies, as pointed out by the learned Trial Judge, do appear therein.
18. Besides the foregoing discussion, though P.W. 1-Vithal says that he was sitting on the platform of Maroti temple and cleaning his mouth, however, P.W.8- Leeladhar says that his father (P.W.1-Vithal) was sitting on the steps of his house and cleaning his mouth.
19. We are not impressed by the contention of learned A.P.P. that the panchanamas are proved by police officers namely,P.W.7-Ramesh Rambhau Badre and P.W.11- Niteen. The material witnesses are the panch witnesses who have turned hostile.
20. It is well settled principal that acquittal recorded by Trial Court based on reasons and not perverse would not be interfered. No doubt, the power available to this Court while hearing an appeal against ::: Downloaded on - 02/08/2016 16:48:08 ::: apeal81.98.odt 9 / 9 acquittal is the same as that available to a Court hearing an appeal against conviction, but this Court will not interfere solely because a different plausible view may arise from the evidence.
21. There have to be compelling and substantial reasons or say clinching and conclusive reasons before it would be justified in upsetting an order of acquittal.
22. We are of the view that the acquittal recorded by the learned Trial Judge is based on sound reasons and cannot be said to be perverse and hence no interference is called for with the impugned judgment and order.
23. In the result, the appeal fails and is dismissed.
JUDGE JUDGE
pma
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