Bombay High Court
The State Of Maharashtra vs Dnyaneshwar Haribhau Kulal on 11 January, 2008
Author: S. Radhakrishnan
Bench: S. Radhakrishnan, R.S. Dalvi
JUDGMENT S. Radhakrishnan, J.
1. The above confirmation case has been filed by the State of Maharashtra seeking confirmation of death penalty imposed upon the Accused Dnyaneshwar Haribhau Kulal by the learned Sessions Judge, Satara, by his judgment and order dated 18th November, 2006 for the offence punishable under Section 302 of the Indian Penal Code. Over and above, the accused is also convicted for two years rigorous imprisonment and to pay a fine of Rs. 1000/-and in default six months R.I. for the offence punishable under Section 201 of the Indian Penal Code. As provided under Section 366 of the Cr.P.C. the proceedings have been submitted to this Court for confirmation of the death penalty. The Appellant/ Accused in the above Criminal Appeal No. 464 of 2006 has challenged the above judgment and order dated 18th November, 2006 convicting him and sentencing him to death.
2. The brief facts of the case are that P.W.7- Tanaji, the complainant is the resident of Kulal Vasti, Taradgaon, Taluka Phaltan, District - Satara and his father deceased Dhondiram was residing with him. They formed a joint family consisting of his brother Genba (P.W.5), their mother, their wives and children. Deceased Dhondiram had a cousin brother by name Haribhau who expired in 1972 and the present Accused is the son of Haribhau. It is the case of the prosecution that deceased Dhondiram used to go to Satoba God situate at Talewadi, Taluka Maan, and that the Accused Dnyaneshwar was under the impression that deceased Dhondiram used black magic due to which his father Haribhau expired. There used to be quarrels between them on many occasions and for about two years prior to the incident, on 3.9.2004 Genba (P.W.5) gave a missing report of Dhondiram, thereafter on the basis of FIR given by complainant Tanaji (P.W.7), criminal case bearing No. 64/2004 for the offence under Section 302 & 201 of the Indian Penal Code was registered against the Accused-Dnyaneshwar. It is the case of the prosecution that Somnath Javale (P.W.12) who was working as A.P.I. at Lonand at the relevant time visited the spot alongwith the photographer and the dead body of the deceased was identified by the complainant Tanaji to be that of Dhondiram. Thereafter the dead body was sent for post mortem report by the Investigating Officer. The clothes of the deceased were seized under the panchnama. Thereafter on 27.10.2004 on an information being received that there was a skull and other articles lying in the field of Jotibacha Inam, the Investigating Officer visited the said spot and prepared the inquest of the skull. Thereafter the skull was sent to the anatomy department of B.J.Medical College, Pune, and the said medical College had reported that the skull was that of a male person. It is the case of the prosecution that on 12.4.2005 the absconded accused was arrested, and when he was in the police custody he gave a memorandum , and on that basis the sickle and his clothes were seized. Statements of different witnesses were recorded. The seized articles were sent to the Chemical Analyser for analysis, the further investigation was carried out, and therafter, the Investigation Officer after coming to the conclusion that there was a prima-facie case against the Accused, he filed a chargesheet in the Court of J.M.F.C. The learned Magistrate committed the case to the Sessions Court for Trial. It is the case of the prosecution that the accused pleaded not guilty to the charge and claimed to be tried with a defence that of total denial.
3. The prosecution appears to have examined in all 12 witnesses consisting of panchas (P.W.1, 2 and 4), Complainant (P.W.7), his brother (P.W.5), villagers (P.W.3 and 11), Dashrath (P.W.6) before whom the accused made an extra judicial confession and eye witness, doctors (P.W.8 and 9) circle officer who prepared the map (P.W.10) and the investigating officer (P.W.12). The Accused appears to have admitted the documents at Exhibits 7 to 15 and other documents before the trial Court, such as spot panchanama, inquest panchanamas, recovery panchanamas under Section 27 of the Indian Evidence Act, complaint, missing report and C.A. Certificates.
4. Mr. A.R. Patil, the learned APP appearing for the State has strongly argument for confirmation of the death penalty on the Accused. According to him the accused has committed pre-planned, calculated and cold-blooded murder. The learned APP has fully justified the judgment of the learned Sessions Judge and has pointed out following aggravating circumstances in this case which have been recorded by the learned Sessions Judge in paragraph No. 59 of the judgment, warranting thereby the imposition of the death sentence:
(a) That the accused had murdered Dhondiram after previous planning, namely, he got his sickle sharpened about five days earlier to the incident and in the morning of the incident the accused had been to the house of Dhondiram, threatened him in presence of his relatives that he will kill him.
(b) That the crime was of extreme brutality namely, the head was removed from the body completely, with the help of sickle-article 10. It was kept in a gunny bag and was carried from place to place.
(c) That the murder involves exceptional depravity namely, pulling the head out of the gunny bag by holding hair of the head, showing it to Dashrath and threatening him with the same consequences, if he speaks out to other.
(d) That the conduct of the accused cutting of the neck of the she-goat before Dashrath to demonstrate how he cut the head of Dhondiram.
(e) That even though there were talks to settle the effect of black magic by arranging Jatra, the accused committed murder.
(f) That Dhondiram was elderly man and was Malkari (that he had taken Diksha of God Vithoba).
(g) That the accused absconded from the native place, for about six months.
(h) That the accused committed murder when he was on bail in another murder case filed against him.
5. Referring to the observations of the learned Sessions Judge in paragraph No. 60 of the Judgment, the learned APP has submitted that there are no mitigating circumstances at all relating to the accused. The learned APP has further submitted that the accused in his statement recorded Under Section 313 of the Cr.P.C. has accepted all the circumstances, which are against him and establishing his guilt. According to the learned APP, even in the cross-examination of the prosecution witnesses no circumstances had come on record to mitigate the gravity of the crime.
6. The learned APP has strongly submitted that the imposition of death penalty by the learned Sessions Judge in the instant case is fully justified because the instant case falls in the category of "rarest of rare". According to him the murder was cold blooded, gruesome and heinous, because the accused had pre-planned such a heinous murder. The accused had got the sickle sharpened five days prior to the incident, he used that sickle for severing of the head of Dhondiram, the head was then put in a gunny bag along with other articles and was carried out on a horse in a field. Over and above, it was shown to Dashrath and had also threatened him not to speak to others otherwise he would face the same consequences. The learned APP therefore submits that all these facts can be said to be special reasons which would warrant the capital sentence alone. In support of his submission, the learned APP has strongly referred to and relied upon the judgment of the Supreme Court in the case of Mahendra Nath Das alias Gobinda Das v. State of Assam , (on which the learned Sessions Judge has also placed reliance in paragraph No. 61 of his judgment). In the aforesaid case of Mahendra Nath Das, the observations of the Supreme Court in paragraph Nos.14, 15 and 16 of the judgment while upholding the death sentence are very relevant, which read as under;
14. Now coming to the facts of this case the circumstances of the case unmistakably show that the murder committed was extremely gruesome, heinous, cold-blooded and cruel. The manner in which the murder was comitted was atrocious and shocking. After giving blows with a sword to the deceased when he fell down the appellant amputated his hand, severed his head from the body carried it through the road to the police station (majestically as the trial Court puts it) by holding it in one hand and the blood dripping weapon on the other hand. Does it not depict the extreme depravity of the appellant' In our view it does."
15. The mitigating circumstances pointed out by the learned Counsel for the appellant are, though the appellant himself did not state any mitigating circumstances when inquired about the same by the learned Sessions Judge, that the appellant is a young man of 33 years and having three unmarried sisters and aged parents and he was not well at that time. These circumstances when weighed against the aggravating curcumstances leave us in no doubt that this case falls within the category of rarest of rare cases. The trial Court has correctly applied the principles in awarding the death sentence and the High Court has committed no error of law in confirming the same.
16. On these facts, declining to confirm the death sentence will, in our view, stultify the course of law and justice....
7. The learned APP for the State has also referred to and relied upon the judgment of the Supreme Court in the case of Sushil Murmu v. State of Jharkhand . The facts of this case were that the accused had killed a nine year old child of another person, sacrificing before Goddess Kali in a most brutal and diabolic manner for personal gain and to promote his fortunes by pretending to appease the deity. The accused at that time was also facing trial in another case involving similar accusations. The Supreme Court held that it was an illustrative and most exemplary case to be treated as the "rarest of rare cases" in which death sentence is and should be the rule, with no exception whatsoever. The Supreme Court has also observed that the superstition cannot and does not provide justification for any killing, much less a planned and deliberate one, and the death sentence was upheld by the Supreme Court. The observations of the Supreme Court in paragraph No. 22 of the judgment are relevant which read as under:
22. A bare look at the fact situation of this case shows that the appellant was not possessed of the basic humanness and he completely lacks the psyche or mindset which can be amenable for any reformation. He had at the time of occurrence a child of the same age as the victim and yet he diabolically designed in a most dastardly and revolting manner to sacrifice a very halpess and helpless child of another for personal gain and to promote his fortunes by pretending to appease the deity. The brutality of the act is amplified by the grotesque and revolting manner in which the helpless child's head was severed. Even if the helpless and imploring face and voice of the innocent child did not arouse any trace of kindness in the heart of the accused, the nonchalant way in which he carried the severed head in a gunny bag and threw it in the pond unerringly shows that the act was diabolic of the most superlative degree in conception, and cruel in exception. The tendency in the accused and for that matter in anyone who entertains such revolting ideas cannot be placed on a par with even an intention to kill someone but really borders on a crime against humanity indicative of the greatest depravity shocking the conscience of not only any right-thinking person but of the court of law, as well. The socially abhorrent nature of the crime committed also ought not to be ignored in this case. If this act is not revolting or dastardly, it is beyond comprehension as to what other act can be so described, is the question. Superstition is a belief or notion, not based on reason or knowledge, in or of the ominous significance of a particular thing or circumstance, occurrence or the like but mainly triggered by thoughts of self-aggrandizement and barbaric at times as in the present case. Superstition cannot and does not provide justification for any killing, much less a planned and deliberate one. No amount of superstitious colour can wash away the sin and offence of an unprovoked killing, more so in the case of an innocent and defenceless child.
8. Mr. A.R. Patil, the learned APP thereafter referred to and relied upon the judgment of the Supreme Court in the case of Saibanna v. State of Karnataka , wherein also the Supreme Court has upheld the death sentence of the appellant, who, while committing the said murders, was on parole in the case of murder of his first wife and was already convicted and sentenced to life imprisonment in the said earlier case. Considering all the circumstances the Supreme Court has observed that the High Court was justified and right in coming to the conclusion that the appellant's case bristles with special circumstances requisite for imposition of the death penalty, and as such, the death penalty was upheld.
9. In support of his submissions that even the inculpatory portions of the statement made by the Accused under Section 313 of Code of Criminal Procedure can be taken into consideration by the Court, Mr. A.R. Patil, the learned APP for the State has also referred to and relied upon the following judgments: a) Nishi kant Jha v. State of Bihar 1969 Cri.L.J.671. In this case, the acceptance of inculpatory portion by the High Court and the conviction based thereon was held to be valid.
b) Sampat Singh v. State of Rajasthan 1969 Cri.L.J.1430 In this case it was held by the Supreme Court that the Court can rely on a portion of statement of accused Under Section 342 Cr.P.C. and find accused guilty in consideration of other evidence against him led by the prosecution, and the conviction & sentence of the appellant was upheld.
c) Jethamal Pithaji v. The Asstt. Collector of Customs and Ors. 1974 Cri.L.J.621. In this case, the Supreme Court found no infirmity in the judgment of the Bombay High Court in so far as it had accepted only the inculpatory part of the statement of the Accused, and accordingly the conviction of the accused was upheld.
d) State of Himachal Pradesh v. Wazir Chand and Ors. . In this case also it was held by the Supreme Court that the Court can rely on a portion of statement of accused Under Section 342 Cr.P.C. and find accused guilty in consideration of other evidence against him led by the prosecution
e) State of U.P.V/s. Lakhmi . In this case the Supreme Court has dealt with the issue of inculpatory admissions and held that the statement of the Accused recorded Under Section 313 Cr.P.C. cannot be altogether ignored merely because they were advanced as a defence strategy. The Court has to give weight to the answers given by the accused, however, they cannot be made sole basis for arriving at a finding of guilt of the accused.
10. Mr. Rajan Salvi, the learned Counsel appearing on behalf of the Accused has submitted that the it will be very harsh to impose death penalty on the accused. He argued against the imposition of death penaly. According to him, the whole case of the prosecution hinges on
(a) the deposition of the PW-6 Dashrath Bhau Kachare to whom the Accused allegedly showed the severed head of the deceased Dhondiram Mahadu Kulal,
(b) the recovery of Koyta allegedly used in the committing of the offence and recovered at the instance of the Accused,
(c) the recovery of the clothes allegedly worn by the Accused while committing the offence and recovered at his instance from his house, and
(d) the incriminating replies to the questions put to the accused while being examined Under Section 313 of the Code of Criminal Procedure.
11. Firstly, the learned Counsel for the Accused has submitted that the deposition of PW-6 Dashrath does not inspire confidence and does not appear to be truthful because as per his version the accused showed him the severed head and threatened him not to disclose it to anybody and carried away a she-goat belonging to one Tanaji Dhaigude which was later beheaded before PW-6. According to him when a case is dependent on the testimony of a single witness proving circumstantial evidence it is very much necessary to scan and scrutinize his testimony. The learned Counsel has further submitted that before convicting a person on a sole testimony of a witness, the Court must have implicit faith and reliance on his testimony. The learned Counsel for the Accused has pointed out that the statement before the police Under Section 161 was made on 16.4.2005 almost 7 and half months after the murder, and according to him during all this period he never disclosed this to the police or his family or family members of the deceased inspite of being their relative, and after the accused was arrested on 12.4.2005 he came forward with this version. The learned Counsel for the Accused has submitted that if the PW-6 mustered enough courage to tell Tanaji Dhaigude regarding the murder committed alleged by the accused then there was no reason why he did not tell this to the police earlier. According to him the behaviour of the PW-6 was not like a terrified person, and such a unusual behaviour of PW-6 makes his evidence totally unreliable. The learned Counsel Mr.Salvi has further submitted that even the Tanaji Dhaigude was not examined to corroborate the testimony of PW-6. Mr.Salvi submits that the anomalous behaviour of the accused firstly showing the head and then threatening not to disclose to anybody was hard to believe. According to him there was no reason why the accused should intimidate PW-6, and that the corroboration to the testimony of PW-6 was not received either from Tanaji Dhaigude or from earlier statement made by himself before the police i.e.Section 157 of the Indian Evidence Act. The learned Counsel Mr.Salvi has further submitted that in the instant case the former statement made to the police is not exhibited and does not form part of paper book, and hence it is unsafe to rely on the testimony of uncorroborated witness.
12. Secondly, the learned Counsel Mr. Rajan Salvi appearing on behalf of the accused has further submitted that, though as per the prosecution's case the Koyta with which the head of the deceased was severed by the accused was hidden by the accused and it was recovered at the instance of the accused, the said recovery of Koyta was doubtful and cannot be held against the accused. He submits that the panch witness does not mention about sealing of the alleged Koyta at the spot from which it was allegedly recovered. According to him in the recovery panchnama at Exh.27 page 68 of paper book there is only mention of affixing labels. The learned Counsel submits that though the PW-3 Madhukar Anand Gaikwad had stated in his evidence that the Accused had got the Koyta sharpened and repaired from him at his workshop, the Koyta was shown to this witness on 15.4.2005, which shows that the Koyta was not sealed at the spot and such non sealing is fatal to the prosecution case. Referring to the deposition of the panch witness wherein the said panch witness has stated that there were blood stains on the blade of Koyta, Mr. Rajan Salvi, the learned Counsel for the Accused has however submitted that the C.A. Report (Exh.46 page 102 of paper book) does not state about the blood stains and no blood is detected on Koyta. Thereafter, the learned Counsel Mr.Salvi has submitted that the panchnama prepared by the police does not reflect the true account of the Panchanama. According to him if the recovery panchanama ended at 10.45 a.m. and it took half an hour by jeep and then walking around 1 KM to the place of alleged recovery, then the recovery panchanama ought to have started atleast 1 and half hours after 10.45 a.m. i.e. at 12.15 p.m. and not at 10.45 a.m. as stated in the panchanama. The learned Counsel has further submitted that the alleged recovery is from an open place accessible to all and not from a place which is in the exclusive possession or over which the Accused has exclusive control, and that such a delayed recovery after a period of 7 and half months after the offence ought to be looked at with suspicion. In support of his arguments that the recovery of Koyta without blood stains will not support the prosecution case, the learned Counsel for the Accused has referred to and relied upon the judgment in the case of State of Karnataka v. Dastagirsab and Ors. 1981 CRI.L.J.1157.
13. With regard to the third submission of recovery of blood stained clothes of the accused, the learned Counsel for the Accused has submitted that the recovery of blood stained clothes at the instance of the Accused is doubtful and cannot be held against the Accused because, according to him, though the recovery panchanama and the Deposition of PW-1 speaks about the recovery of clothes of the Accused being blood stained, the C.A. Report (Exh.46 page 102 of the paper book) states that no blood was detected on the clothes. Further the learned Counsel for the Accused has submitted that the PW-1 who is examined to prove the recovery panchanama of the clothes, is a panch witness to other three panchanamas i.e.spot panchanama, inquest panchanama and the panchanama drawn at the time of recovery of the head and other articles, and hence, this witness PW-1 seems to be at the beck and call of the police and as such, the evidence of PW-1 with regard to the recovery of blood stained clothes seems to be doubtful and cannot be relied upon. Raising doubts about the Recovery Panchanama of the blood stained clothes, the learned Counsel for the accused has submitted that though the recovery panchanama states that the accused had called his wife to the police station from her parents house with the key of the house and that when the accused went with the police to his house the door was locked and after taking the key from his wife he opened the door and then took out a bag in which the clothes were discovered, referring to the deposition of PW-1 the learned Counsel for the accused however submitted that the PW-1 in his deposition has stated that when they had gone to recover the alleged clothes the wife of the accused was already there and she handed over key of the bag to the accused from which the alleged clothes were recovered. Therefore it is the submission of the learned Counsel for the Accused that even the Recovery Panchanama of the blood stained clothes is also doubtful.
14. So far as the fourth submission regarding the Statement of the Accused Under Section 313 of the Cr.P.C., the learned Counsel Mr.Rajan Salvi for the Accused has submitted that if the prosecution evidence does not inspire confidence to sustain the conviction of the accused, the inculpatory part of his statement Under Section 313 of the Cr.P.C. cannot be made the sole basis of his conviction. The learned Counsel has submitted that the plea of the accused was recorded on 10.7.2006 when the accused had pleaded not guilty, and the statement of the accused Under Section 313 of the Cr.P.C. was recorded 3 and half months after recording of the plea i.e. on 4.11.2006 wherein the incriminating sttements are made. On this issue the learned Counsel for the Accused has submitted that the accused was not in a proper frame of mind when his statement Under Section 313 of the Cr.P.C.was recorded. According to him it would be wrong to presume that being placed in a tense, unnatural and unfamiliar situation the comprehending and receptive skills of the accused were optimum and all the answers to the questions put to him were given by an agile mind. Further it was not brought to the notice of the accused that as per Section 313(3) of the Cr.P.C. the accused shall not render himself liable to punishment by refusing to answer such questions or by giving false answers to them. Referring to the provisions of Section 164 of the Cr.P.C. the learned Counsel for the Accused has further submitted that while recording a confession, the Magistrate is required to follow the said provisions of Section 164 and inform the person that he need not make it. It is therefore the submission of the learned Counsel for the Accused that the inculpatory part of the statement of the accused Under Section 313 of the Cr.P.C. cannot be made the sole basis of his conviction. According to him the statement of the accused Under Section 313 of the Cr.P.C.is not a substantive piece of evidence. In support of his submissions, he referred to and relied upon the judgment of the Supreme Court in the case of Mohan Singh v. Prem Singh AIR 2002 SC 3582, wherein the Supreme Court has observed that the statement of the accused Under Section 313 of the Cr.P.C. is not a substantive piece of evidence; It can be used for appreciating evidence led by the prosecution to accept or reject it; It is however not a substitute for the evidence of the prosecution; If the exculpatory part of his statement is found to be false and the evidence led by the prosecution is reliable, the inculpatory part of his statement can be taken aid of to lend assurance to the evidence of the prosecution; If the prosecution evidence does not inspire confidence to sustain the conviction of the accused, the inclupatory part of his statement Under Section 313 of Cr.P.C. cannot be made the sole basis of the conviction.
15. Mr. Rajan Salvi, the learned Counsel for the Accused has further submitted that for such type of murder under superstitious belief, the punishment of a death sentence should not be imposed. In support of this argument, the learned Counsel for the accused has referred to and relied upon the decision of this Court in the case of Zamsingh v. State of Maharashtra 1972 (2) Crimes 531.
16. Mr. Rajan Salvi thereafter submitted that a balance sheet of aggravating and mitigating circumstances have to be drawn up and in doing so the mitigating circumstances have to be accorded full weightage and a just balance has to be struck between the aggravating and the mitigating circumstances before the option is excercised. In support of this argument that the present case does not fall within the ambit of "rarest of the rare cases", the learned Counsel for the accused has referred to and relied upon the judgment of the Supreme Court in the case of Babu S/o Raveendran v. Babu S/o Bahuleyan and Anr. , wherein the Supreme Court sentenced the accused-appellant to rigorous imprisonment for life instead of capital punishment. Referring to the said judgment of the Supreme Court the learned Counsel for the Accused has pointed out following guidelines formulated by the Supreme Court, which would have to be applied to the facts of each individual case where the question of imposition of death sentence arises. The said guidelines read as under:
(i) The extreme penalty of death need not be inflicted except in gravest cases of extreme culpability.
(ii) Before opting for the death penalty the circumstances of the "offender" also require to be taken into consideration along with the circumstances of the "crime".
(iii) Life imprisonment is the rule and death sentence is an exception. Death sentence must be imposed only when life imprisonment appears to be an altogether inadequate punishment having regard to the relevant circumstances of the crime, and provided, and only provided, the option to impose sentence of imprisonment for life cannot be conscientiously exercised having regard to the nature and circumstances of the crime and all the relevant circumstances.
(iv) A balance sheet of aggravating and mitigating circumstances has to be drawn up and in doing so the mitigating circumstances have to be accorded full weightage and a just balance has to be struck between the aggravating and the mitigating circumstances before the option is exercised.
17. Perusal of the evidence of Dashrath (PW 6) clearly indicates that the accused came riding on a brown horse and got down near Dashrath and asked him as to why he had allowed his goats to graze on his field. Dashrath also has deposed that while the accused was getting down from the horse, a gunny bag fell from the horse. Dashrath informed him that he was sorry for allowing the goats to graze. Thereupon the accused informed Dashrath that he has come after cutting one man from Vasti. The accused thereafter pulled a head out of the gunny bag, holding the hair. Dashrath has stated that the head was having white beared and that there was a sickle in the bag. Dashrath also identified the head to be that of Dhondiram. Dashrath has also deposed that the Accused threatened him that if he talked to anybody about it, he will remove the head of Dashrath also.
18. Dashrath has deposed that after sometime the Accused came and demanded Rs. 50/- from Dashrath. When he told him that he does not have money, the Accused demanded Rs. 100/-. Again, Dashrath expressed his inability. Thereupon the Accused took away one she goat of Dashrath. Dashrath went searching for his goat and found the Accused at Chandobacha Limb. The Accused then came near Dashrath and Dashrath requested him to return back the goat. However, the Accused demanded Rs. 500/ for the same. Dashrath informed the Accused that he will pay Rs. 100/-. The Accused who was having the sickle in his hand told Dashrath that if he does not pay Rs. 500/-he will cut the she goat. When Dashrath informed the Accused that he does not have the amount, then the Accused immediately cut the neck of the she-goat with the sickle.
19. Dashrath has further deposed that thereafter he went to the field where his other goats were grazing. Dashrath met Tanaji there and informed him about Accused taking away his goat. Tanaji told Dashrath that they should go to the Accused. Thereupon Dashrath informed him about Accused killing one man and showing his head, hence they shound not meet Accused. Due to that fear, Dashrath did not go to his residence for twenty days. He has also deposed that due to the threats of Accused, he had not disclosed these facts to anyone.
20. Dashrath also identified the sickle and the Accused who was present in Court. He has also stated that he is related to the Accused.
21. The above evidence is cogent, reliable and trustworthy. There is no good reason to disbelieve the above witness. Analysing the above evidence, it is quite reasonable that Dashrath was scared to inform anyone about the above facts. He had disclosed the facts to the Police, after the Accused was arrested. 22. The complainant Tanaji (PW No. 7) is the son of deceased Dhondiram. He has deposed that the Accused was the son of deceased Haribhau. Tanaji also has deposed that his father Dhondiram was religious by nature and was wearing a tulsimala. Tanaji has deposed that there were frequent quarrels between the family members, as the family members of the Accused and the Accused were believing that Haribhau (father of the Accused) died due to black-magic adopted by Dhondiram (father of complainant Tanaji). It appears that it was decided to have a Jatra (function) on 14.9.2004 to remove the black magic.
23. Tanaji has also deposed that the Accused came to their residence on 2nd September, 2004 at 7 a.m. and complained about Dhondiram using black-magic. He also threatened that he will not allow Dhondiram to leave the place. Thereafter the Accused left. Again at 9 a.m. the Accused returned back and repeated the threats and stated that he will terminate Dhondiram and thereafter he left the place.
24. Tanaji has stated that at 10.15 a.m. he left for his school job. Tanaji returned back at 5.30 p.m. and he enquired from his mother about his father Dhondiram. His mother informed him that Dhondiram had gone to the field to remove the grass. Tanaji states that they tried to trace him and he was not found in the temple also. Dhondiram did not return even at dinner-time. Finally at 2.30 a.m. Tanaji's brother Genba went to Lonand Police Station and gave a missing complaint. Tanaji has further deposed that on 3rd September, 2004 at 11.30 a.m. they received news that headless body was found on a field known as "Sanand". Thereupon they all rushed there and found the body to be that of his father Dhondiram. At 12 noon, that day Tanaji lodged a complaint with the Police. He has also deposed that he could identify the body of his father alongwith his Dhoti, Shirt with three buttons and Bandi.
25. Tanaji has also deposed that on 27th October, 2004 he was taken to a field known as "Jotibacha Inam" and he was shown a gunny bag, a skull, dhoti, kitley, some hair, white hair, chappals, glass etc. Tanaji identified all of them to be that of his father. Tanaji identified the accused before the Court. Tanaji was subjected to cross-examination, and his evidence was not disturbed. The evidence of Tanaji is natural, cogent and reliable. The evidence also establishes the motive on the part of the Accused to commit the dastardly act.
26. P.W.No.1 Ankush Kulal being a Panch has deposed about the recovery of dead-body of Dhondiram, lateron his skull and the recovery of clothes of the Accused. P.W.No.2 Dattatraya Gaikwad, being a Panch has deposed about the recovery of sickle used by the Accused in decapitation.
27. The prosecution has also examined the black-smith Madhukar Gaikwad P.W.No.3, with regard to fixing a metallic handle to the sickle used in the crime, as well as the fact of accused getting the sickle sharpened by the black-smith.
28. P.W.No.4 Somnath Gaikwad was a panch who witnessed Accused showing Dhondiram's field and the place where he was decapitated. P.W.No.5 Gyanba Kulal being the son of deceased has deposed about his lodging a missing complaint about his father with the Police.
29. P.W.No.8 Dr. Randhir Erande had conducted post-mortem on the dead-body of deceased Dhondiram. In his evidence, he has described in detail how clearly decapitation had taken place at 5th verkebrae. He has clearly deposed that the injuries were ante-mortem and that the injuries were possible by the sickle (Art.No.10). He has also deposed that death was due to "shock due to decapitation".
30. P.W.No.9 Dr. Anjana Gaikwas, has in her evidence referred to her certificate dated 7.3.2005, wherein it is stated that the skull was human, male, aged above 50 years. Skull, mandible and vertebrae No. 4 belonged to same individual and injury was caused by a sharp weapon.
31. P.W.No.10 Atmaram Bodke, being the Circle Officer has deposed as to the preparation of the Site-Map. P.W.No.11 Yeshwant Gaikwad has deposed about meeting the Accused on 2nd September, 2004. P.W.No.12-Somnath Javale being the Investigating Officer has deposed to the manner in which the above case was investigated.
32. The prosecution had also produced and relied upon the Chemical Analyser's report dated 21.1.2006. The said report clearly shows the earth where the body was found, Bandi, Dhoti, Gunny Bag in which skull was found, full Shirt, Turban had blood stains which were all human, belonged to "B" group.
33. An analysis of the above evidence shows that the evidence of Tanaji (P.W.No.7) and Dashrath (P.W.No.6) one finds that their evidence is quite natural, cogent, reliable and trustworthy. The medical evidence of the doctor who conducted the post-mortem clearly establishes that the death was due to shock caused by decapitation. P.W.No.8 Dr.Erande clearly deposed that the injury was possible by the sickle (Art.No.10).
34. Tanaji's evidence clearly establishes the motive on the part of the Accused to commit the above crime. Recovery of the dead-body, skull, clothes etc. and the sickle have been proved by the panchas.
35. The Chemical Analyser's report dated 21.1.2006 categorically establishes that the skull also belonged to Dhondiram, as the blood stain in the gunny bag in which the skull was found also had "B" group. Dr.Erande has clearly stated that the decapitation took place on the 5th vertebrae. Dr.Anjana Gaikwad found the 4th vertibrae in the skull which also corroborates that the skull belonged to deceased. Over and above, P.W.No.7 Tanaji, the son of the deceased has clearly idenfified the dead body, as well as the skull from some white beard still left.
36. The detailed evidence of P.W.No.7-Tanaji and P.W.No.6-Dashrath clearly establishes the brutal attack on deceased Dhondiram by the Accused. The same is corroborated by the evidence of the blacksmith Madhukar Gaikwad - P.W.No.3, who had fixed the metallic handle to the sickle and had sharpened the sickle, prior to the incident.
37. The medical evidence of Dr.Erande and Dr.Anjana Gaikwad corroborates the above injury by way of decapitation. The Chemical Analyser's report dated 21.1.2006 also fully supports the prosecution case.
38. Motive on part of the Accused to commit the above crime is also clearly established by the evidence of Tanaji (PW No. 7). Recovery of dead-body, skull etc. and the sickle used in the crime have been duly proved.
39. The main contention of Mr. Salvi for the Accused that the evidence of P.W.No.6 Dashrath is not reliable and it would be dangerous solely rely on his evidence to convict the Accused. In fact on an analysis of the evidence of Dashrath, we find the same to be truthful and reliable. Because of fear he had not disclosed to anyone except Tanaji Dhaigude, immediately. When he found Tanaji Dhaigude not responding, he did not inform anyone, till the Accused was arrested. The fear of Dashrath is understandable as on the very day Dhondiram was killed, the Accused took out his head and showed to Dashrath and threatened to kill him similarly if he disclosed to anyone. On the very day the Acused also had cut the neck of the she-goat of Dashrath in front of him. With the above background, the fear is justifiable. In any event all the important aspects deposed by Dashrath have been expressly accepted by the Accused in his statement under Section 313 of the Code of Criminal Procedure, in answer to Question Nos.25 to 31, Question Nos.35 to 37, Question Nos.39 to 41 and Question No. 44.
40. The objection of Mr. Salvi about the recovery of the Sickle used by the Accused in killing Dhondiram and its recovery at his instance, is also not sustainable. The Panch Witness (PW No. 2) Dattatraya Gaikwad has clearly and cogently described the recovery and the evidence is reliable. In fact the Accused in his statement under Section 313 of the Code of Criminal Procedure clearly admits recovery of the sickle at his instance. In view of the above, there is no merit in the contention of Mr. Salvi.
41. The third objection of Mr. Salvi for the Accused that the recovery of the clothes of the accused have not been proved is also not sustainable, since the recovery as deposed by the Panch Witness is quite consistent. In any event the answers of the Accused to Question Nos.28 to 31 and Question No. 53 under Section 313 of the Code of Criminal Procedure also substantiates the case of the prosecution.
42. With regard to the fourth submission of the learned Counsel for the Accused, Mr. Salvi, the prosecution case rests solely on the inculpatory statements of the Accused under Section 313 of the Code of Criminal Procedure, the same is not correct. On the contrary the prosecution case as led by Dashrath (PW 6) Tanaji (PW 7), Medical evidence of Doctors as well as recoveries made by Panchas are fully supported and corroborated by the statements of the Accused made under Section 313 of the Code of Criminal Procedure. The Accused while making statements under Section 313 of the Code of Criminal Procedure has stated "false" to certain questions and to some as "I do not know" and others to be "true", hence it is clear that the Accused was not at all under any confusion.
43. From the above, we are clearly of the view that the prosecution has clearly established the guilt of the Accused beyond reasonable doubt, by proving the following circumstances:
a) Homicidal death was caused to deceased Dhondiram,
b) The said death was possible by the sickle,
c) Motive for causing the death of Dhondiram by the Accused, since he strongly believed that his father Haribhau died because of black magic used by the deceased Dhondiram, has been established by the evidence of Tanaji (PW 7),
d) Dead-body and the skull belonged to the deceased Dhondiram,
e) Recovery of the weapon sickle used in the crime,
f) Medical evidence supports that decapitation was possible by the said sickle.
g) Such a homicidal death was caused by the Accused, is established by the evidence of Dashrath (PW 6) and Tanaji (PW 7).
h) The following answers given by the Accused in his statement under Section 313 of the Code of Criminal Procedure, (to the below mentioned questions) also fully supports the prosecution case.
Q. 6 : It has come in the evidence that the body of Dhondiba was having without head. What you have to say about it?
Ans.: Yes, it is true.
Q. 16 : It has come in the evidence that when you were in the police custody, you gave a memorandum in presence of police and panchas that you will show the sickle, which was concealed by you. What you have to say about it?
Ans.: Yes, it is true.
Q. 17 : It has come in the evidence that memorandum Exh.27 was drawn as per your version. What you have to say about it?
Ans.: Yes, it is true.
Q. 18 : It has come in the evidence that you signed the memorandum Exh.27. What you have to say about it?
Ans.: I admit my signature on Exh.27.
Q. 19 :It has come in the evidence that as per your memorandum you took the police and the panchas near a brook and near a bush, took out a sickle, which was concealed under it. What you have to say about it?
Ans.: It is true.
Q. 20 :It has come in the evidence that Article No. 10-sickle which you had taken out under the bush. What you have to say about it?
Ans.: It is correct. The Article No. 10 is same.
Q. 21 :It has come in the evidence that you got sickle sharpened and its grip fitted from Madhukar Ananda - P.W.No.3 by paying him Rs. 10/-. What you have to say about it?
Ans.: It is true.
Q. 22 : It has come in the evidence that you got it done from Madhukar about four to five days prior to the incident. What you have to say about it?
Ans. : Yes, it is true.
Q. 25 : It has come in the evidence of Dashrath P.W.No.6 that when he was in the field of Jotibacha Inam, you came there on a horse, where he had his she-goats. What you have to say about it?
Ans.: Yes Q. 26 : It has come in the evidence that there you asked Dashrath, why he had brought the she-goats in that field. What you have to say about it?
Ans.: It is true.
Q. 27 :It has come in the evidence that at that time a gunny bag which was on the horse, fell on the ground. What you have to say about it?
Ans.: It is true.
Q. 28 :It has come in the evidence that at that time, you informed Dashrath that some time before, you had cut a head of a man from Vasti. What you have to say about it?
Ans. It is true that I told him that I cut the head of a man.
Q. 29 : It has come in the evidence that thereafter, you took out the head holding hair of it, from the gunny bag. What you have to say about it?
Ans. It is true.
Q. 29A : It has come in the evidence that Dashrath identified the head to be that of Dhondiba. What you have to say about it?
Ans. It is true.
Q. 30 : It has come in the evidence that a sickle article No. 10 was with you when you met Dashrath in the field. What you have to say about it?
Ans. : It is true.
Q. 31 :It has come in the evidence that you threatened Dashrath, at that time, for not disclosing it to anybody. What you have to say about it?
Ans.: It is true.
Q. 34 : It has come in the evidence that thereafter you asked for small she-goat from him. What you have to say about it?
Ans. It is true. Because he grazed the she-goats in the field, which was taken by me for my she-goats.
Q. 35 :It has come in the evidence that as he refused to give it, you took out a small she-goat, even though Dashrath, insisted not giving it. What you have to say about it?
Ans. It is true.
Q. 36 :It has come in the evidence that at that time the horse which was with you, ran away from the place. What you have to say about it?
Ans.: It is true.
Q. 37 : It has come in the evidence that thereafter you took the she-goat and went towards Chandobacha Limb. What you have to say about it?
Ans.: It is true.
Q. 39. :It has come in the evidence that when Dashrath demanded his she-goat which you took, you asked Rs. 500/-from him. What you have to say about it?
Ans. It is true.
Q. 40 :It has come in the evidence that when he showed his inability to pay the amount, you told him that now you will cut the head of she-goat. What you have to say about it?
Ans.: It is true.
Q. 41 :It has further come in the evidence that thereafter, you did cut the head of she-goat, which you took out from Dashrath. What you have to say about it?
Ans. It is true.
Q. 44 :It has come in the evidence of Tanaji Dhondiba - P.W.7 that it was in your mind that his father had used black magic against your father-Haribhau and by which he died in 1972. What you have to say about it?
Ans. It is true.
Q. 45 : It has come in the evidence that when you and the family membrs of Dhondiram had been to the temple of Satoba God at Takadewadi, it was once revealed that Dhondiram used the black magic and at another time it was revealed he did not. What you want to say about it?
Ans. It is wrong. But in my presence it was noticed that he used the black magic.
Q. 46 :It has come in the evidence that at that time, it was settled that on 14th September, 2004, Dhondiba is to arrange a Jatra. What you have to say about it?
Ans. It is true.
Q. 48. :It has come in the evidence that thereafter, you left that place and came back again at about 9 a.m. and again repeated the same thing and threatened that you will kill Dhondiram. What you have to say about it?
Ans. It is true. But it was not in his house and it was in somebody else's door.
Q. 53 : It has come in the evidence that between 12 noon of 2nd September, 2004 to 11.30 a.m. of 3rd September, 2004 in the land of Dhondiba and in other lands, situate at near Kulal Vasti, in the village Taradgaon, you murdered Dhondiba, by cutting his neck. What you have to say about it?
Ans. It is true.
Q. 57 : Do you want to say anything more about the prosecution case?
Ans.: Due to Dhondiba's act, namely black magic, my 100 she-goats died. I do not want to say anything more.
44. Hence we do not find anything wrong in the conviction recorded by the trial Court.
45. Now the issue is with regard to confirmation of death penalty. What are the aggravating circumstances?
a) Brutal attack without any provocation whatsoever.
b) Threatened Dhondiram in the morning to kill him,
c) Deceased was unarmed, brutally the head was severed by a single strong blow,
d) Brutal decapitation of the head by a single strong blow,
e) Highly pre-planned and premeditated, getting a metal handle fixed and sickle sharpened five days earlier,
f) Already charged with another murder and facing trial, still proceeds to kill Dhondiram,
g) Carrying the head of the deceased in a gunny-bag after decapitation, and moving around everywhere,
h) Took the head out of the gunny bag by holding the hair and showing it to Dashrath and threating to kill him, clearly shows extreme depravity.
i) Again brutally killing a she-goat in front of Dashrath, with the same sickle.
j) Killing a person like Dhondiram, who had taken Diksha of God Vithoba, shows extreme brutality and depravity on the part of the Accused.
k) The Accused absconded for over six months from his native place, after the above brutal murder.
There is absolutely no mitigating circumstance in favour of the Accused.
46. Applying the principles and tests laid down by the Hon'ble Supreme Court in Mahendra Nath Das alias Gobinda Das v. State of Assam , Sushil Murmu v. State of Jharkhand , and even the facts and circumstances in the instant case are almost similar, hence the above case would clearly be a rare and rarest case necessitating death penalty. Over and above, the Accused is charged with murder in another case, the manner in which the Accused decapitated Dhondiram and also the she-goat without any provocation, the presence of the Accused in the Society would be a great menace.
47. After giving a deep consideration to all facts and circumstances, we confirm the death penalty imposed upon the Accused by the Trial Court.
48. Confirmation Case No. 1 of 2007 is accordingly allowed and Criminal Appeal No. 464 of 2007 is dismissed.