Bombay High Court
Balaji Kishan Nagarwad vs The State Of Maharashtra on 30 January, 2019
Equivalent citations: AIRONLINE 2019 BOM 51
Author: R.G. Avachat
Bench: S.S. Shinde, R.G. Avachat
APEAL-474-13.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 474 OF 2013
Balaji Kishan Nagarwad
Age: Major, Occu.: Nil,
R/o Chera, Tal: Jalkot,
Dist. Latur
Presently at Central Prison Aurangabad ..APPELLANT
VERSUS
State of Maharashtra ..RESPONDENT
....
Mr. R.D. Sanap, Advocate for appellant
Mr. R.V. Dasalkar, A.P.P. for respondent - State
....
CORAM : S.S. SHINDE AND
R.G. AVACHAT, JJ.
RESERVED ON : 07th JANUARY, 2019
PRONOUNCED ON : 30th JANUARY, 2019
JUDGMENT (PER : R.G. AVACHAT, J.)
The challenge in this appeal is to the judgment and order dated 03rd October, 2013 passed by the learned Additional Sessions Judge, Udgir in Sessions Case being No. 43 of 2012. By the impugned judgment and order, the appellant herein has been convicted for the offence of murder, punishable under Section 302 of the Indian Penal Code and sentenced to undergo life imprisonment and to pay fine of Rs.500/-. In default of payment of fine, the appellant has been directed to undergo rigorous imprisonment for one month.
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2. The facts, in brief, are as follows:
Chera is the village in taluka Jalkot, within the jurisdiction of Latur district. Tukaram (deceased) hailed from village Chera. The deceased was unmarried. To earn his living, he would work as daily wager. Many a time the deceased would sell Pepsi candies as a hocker in summer.
3. It so happened that on 06th June, 2012, the deceased was moving through Koli lane, at village Chera to sell Pepsi. The appellant asked the deceased to give Pepsi for free. The deceased refused. The appellant, thereupon picked up a quarrel with the deceased. He picked up a stone and literally lynched the deceased therewith. A few villagers witnessed the incident. None of them could however intervene since the appellant gave them threats. Someone informed the brother of the appellant. He came and took away the appellant home. The villagers admitted the deceased to Primary Health Center, at Jalkot. The deceased breathed his last there. Dnyaneshwar (uncle of the deceased) lodged F.I.R. (Exh.29), at Jalkot Police Station. Crime, vide C.R. No. 55 of 2012 came to be registered for the offence punishable under Section 302 of the Indian Penal Code. Baburao Panpatte (P.W.9) Police Inspector attached to Police Station Jalkot was entrusted with the investigation of the crime. He prepared the inquest panchanama (Exh.19). He seized blood stained stone from the place of incident (Exh.21). Inquest was conducted. Mortal 2 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt remains were subjected to postmortem examination. The appellant was arrested. Clothes on the person of the deceased and the appellant as well were taken charge of under two different panchanamas. Seized articles were sent to the Regional Forensic Laboratory, at Aurangabad for analysis and report thereof. On completion of investigation, the appellant was proceeded against by filing the charge-sheet before the Judicial Magistrate First Class, Udgir. The learned Judicial Magistrate First Class, Udgir committed the case to the Court of Session, Udgir for trial in accordance with law.
4. The Trial Court framed charge (Exh.43). The appellant pleaded not guilty and claimed to be tried. His defence was that of insanity. According to the appellant, stray cow in the village mauled the deceased. To sustain the charge, the prosecution examined nine witnesses and tendered in evidence, documents in the nature of panchanamas, inquest, P.M. report, C.A. report, etc.
5. The first informant passed away pending the trial. The F.I.R. therefore came to be admitted in evidence only on the basis of evidence of P.W.9, who claimed to have recorded the same. For the purpose of appreciation of evidence, therefore, F.I.R. could only be considered as one on the basis of which the criminal law could be set in motion. 3 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 :::
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6. Heard the learned Counsel for the appellant and the learned A.P.P. as well. The learned Counsel for the appellant submits that there is evidence to indicate that the appellant was in his senses when the alleged incident took place. In the second breath, the learned Counsel submits that the appellant did not have intention to kill the deceased. It would therefore at the most be an offence of culpable homicide not amounting to murder, punishable under Section 304 Part-B of the Indian Penal Code.
7. The learned A.P.P., on the other hand, reiterated the reasons given by the Trial Court to convict the appellant. Inquest Panchanama (Exh.19) indicates the deceased to have had suffered multiple injuries on his person. While the P.M. report (Exh.16) suggests that the deceased died of hypovolumic shock due to massive internal hemorrhage due to bilateral multiple rib fractures with liver and spleen injury. Column 18 of the P.M. report indicates fracture of his right side 3rd to 11th ribs and of left side 4th to 10th ribs respectively.
8. There is eye-witness account of the incident. Anjanabai (P.W.6), Datta (P.W.7) and Umakant (P.W.8) are the eye witnesses. All of them gave evidence in one voice stating that they had seen the appellant lynched the deceased with stone, in Koli lane, at village Chera. P.W. 6 to 8 were subjected to searching cross-examination. On reexamination of their 4 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt evidence, we find no reason to disbelieve what has been deposed to by them in their evidence. On registration of F.I.R., scene of offence panchanama (Exh.21) was drawn. The stone was seized from the scene of offence and it has been examined at Regional Forensic Science Laboratory, Aurangabad. The clothes of the deceased and that of the appellant had also been examined. The clothes of the appellant and the stone both were stained with blood of Group 'B'. Needless to mention that the blood group of deceased was 'B'.
9. On appreciation of the evidence in the case, the Trial Court found the appellant to have caused culpable homicide of Tukaram (deceased). The Trial Court found it to be a case of murder. In view of the Trial Court, the appellant failed to make out his defence of insanity.
10. We are not in agreement with the finding of the Trial Court. Before the issue of legal insanity is addressed, it would be convenient to have a look at the relevant aspects of the law relating to legal insanity (Reference - Dahyabhai Chhaganbhai Thakkar Vs.State of Gujarat, AIR 1964 Supreme Court 1563 ) Indian Penal Code :
Section 299 - Whoever causes death by doing an act with the intention of causing death, or with the intention of causing such bodily 5 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt injury as is likely to cause death, or with the knowledge that he is likely by such act to cause death, commits the offence of culpable homicide.
Section 84. Nothing is an offence which is done by a person who, at the time of doing it, by reason of unsoundness of mind, is incapable of knowing the nature of the act, or that he is doing what is either wrong or contrary to law.
Indian Evidence Act :
Section 105. When a person is accused of any offence, the burden of proving the existence of circumstances bringing the case within any of the General Exceptions in the Indian Penal Code (XLV of 1860) or within any special exception or proviso contained in any other part of the same Code, or in any law defining the offence, is upon him, and the Court shall presume the absence of such circumstances.
Section 101 : Whoever desires any Court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist.
It is fundamental principle of criminal jurisprudence that an accused is presumed to be innocent and, therefore, the burden lies on the prosecution to prove the guilt of the accused beyond reasonable doubt. The prosecution, therefore, in a case of homicide shall prove beyond reasonable doubt that the accused caused death with the requisite intention described in S.299 of the Indian Penal Code. This general burden never shifts and it 6 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt always rests on the prosecution. But, S.84 of the Indian Penal Code provides that nothing is an offence if the accused at the time of doing that act, by reason of unsoundness of mind was incapable of knowing the nature of his act or what he was doing was either wrong or contrary to law. This being an exception, under S.105 of the Evidence Act the burden of proving the existence of circumstances bringing the case within the said exception lies on the accused, and the court shall presume the absence of such circumstances. Under S.105 of the Evidence Act, read with the definition of "shall presume" in S.4 thereof, the court shall regard the absence of such circumstances as proved unless, after considering the matters before it, it believes that the said circumstances existed or their existence was so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that they did exist. To put it in other words, the accused will have to rebut the presumption that such circumstances did not exist, by placing material before the court sufficient to make it consider the existence of the said circumstances so probable that a prudent man would act upon them. The accused has to satisfy the standard of a "prudent man". If the material placed before the court, such as, oral and documentary evidence, presumptions, admissions or even the prosecution evidence, satisfies the test of "prudent man" the accused will have discharged his burden. The evidence so placed may not be sufficient to discharge the burden under S. 105 of the Evidence Act, but it may raise a 7 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt reasonable doubt in the mind of a judge as regards one or other of the necessary ingredients of the offence itself. It may, for instance, raise a reasonable doubt in the mind of the judge whether the accused had the requisite intention laid down in S.299 of the Indian Penal Code. If the judge has such reasonable doubt, he has to acquit the accused, for in that event the prosecution will have failed to prove conclusively the guilt of the accused. There is no conflict between the general burden, which is always on the prosecution and which never shifts, and the special burden that rests on the accused to make out his defence of insanity.
The onus of establishing insanity is on the accused. The burden of proof upon him is no higher than which rests upon a party to civil proceedings.
The alleged conflict between the general burden which lies on the prosecution and the special burden imposed on the accused under S.105 of the Evidence Act is more imaginary than real. Indeed, there is no conflict at all. There may arise three different situations: (1) a statute may throw the burden of proof of all or some of the ingredients of an offence on the accused. (2) The special burden may not touch the ingredients of the offence, but only the protection given on the assumption of the proof of the said ingredients : (3) It may relate to an exception, some of the many circumstances required to attract the exception, if proved, affecting the proof of all or some of the ingredients of the offence:(See S.80 of the 8 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt Indian Penal Code)....... In the third case, though the burden lies on the accused to bring his case within the exception the facts proved may not discharge the said burden but may affect the proof of the ingredients of the offence.
The doctrine of burden of proof in the context of the plea of insanity may be stated in the following propositions : (1) the prosecution must prove beyond reasonable doubt that the accused had committed the offence with the requisite mens rea; and the burden of proving that always rests on the prosecution from the beginning to the end of the trial. (2) There is a rebuttable presumption that the accused was not insane, when he committed the crime, in the sense laid down by S.84 of the Indian Penal Code; the accused may rebut it by placing before the court all the relevant evidence - oral, documentary or circumstantial, but the burden of proof upon him is no higher than that rests upon a party to civil proceeding. (3) Even if the accused was not able to establish conclusively that he was insane at the time he committed the offence, the evidence placed before the court by the accused or by the prosecution may raise a reasonable doubt in the mind of the court as regards one or more of the ingredients of the offence, including mens rea of the accused and in that case the court would be entitled to acquit the accused on the ground that the general burden of proof resting on the prosecution was not discharged. 9 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 :::
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11. Let us examine the evidence in the case in hand in light of the aforesaid legal prepositions.
The appellant, admittedly, did not have enmity with the deceased. The appellant lynched the deceased only for the reason that the deceased refused to give him Pepsi for free. Pepsi is some sort of ice candy available at very meager price comparing to ice-cream. Generally children are fond of Pepsi. Refusal to give a pepsi for free, could not normally constitute a reason for the accused to commit such crime. The appellant literally lynched the deceased for a trifle reason. Though there were onlookers, none of them intervened to rescue the deceased as they feared of the appellant. Somebody informed the brother of the appellant. He came. It is in the evidence of the eye witnesses that the brother of the appellant tied the hands and legs of the appellant and took him away. This indicates the appellant was controllable. On arrest of the appellant, about hundreds of villagers gave representations (Exh.22 and 37) to the Police Station In- charge requesting him to ensure that the appellant should not be released on bail as they apprehend danger to their lives. True, the representations are silent to state that the appellant was not keeping good mental health. The villagers were apprehending of the appellant that he may assault anybody in the village for no reason. Umakant (P.W.8) testified in his evidence that once he alongwith villagers had gone to Bade Pahad temple, in Andhra Pradesh by tempo. The appellant was with them. The appellant 10 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt threw watermelon on the person of his wife. The appellant then jumped out of the moving tempo. In our view such acts could not be attributed to the person of sound mind.
12. The appellant, within hours of incident, was arrested and produced before the learned Judicial Magistrate First Class, Udgir for his remand. On remand application, the learned Judicial Magistrate First Class, Udgir passed the following order :-
**vkjksihl nq- 3-00 ok- gtj dsys- R;kuh R;kps ukao ckykth vls lkaxhrys- brj xksIVh ckcr ekfgr ukgh vls lkaxhrys- oS|dh; nk[kY;ko#u vls fnlrs dh R;kl osM;kps >Vds ;srkr- R;kps lkscr Hkkm f'kokth ns[khy dksVkZleksj gtj gksrk- iksyhlkacn~ny rdzkj vkgs fdaok ukgh ;kckcr dkghgh lkaxr ukgh- ;ko#u rks R;kpk cpko dj.;kP;k ifjfLFkrhr fnlqu vkyk ukgh- ljdkjh vfHk;ksDrk lkS- dqyd.khZ ;kauh vkiY;k ;qDrhoknkr vkjksihl osM;kps >Vds fnlrkr] fu;ekizek.ks dkjokbZ dj.;kr ;kos vls lkaxhrys- izLrwr O;Drhph ek- ftYgk 'kY;fpfdRld] flOghy gkWLihVy] ykrwj ;kapsdMs oS|dh; rikl.khlkBh ikBowu vgoky izkIr d#u es- dksVkZleksj nk[ky dj.;kr ;kos- iq-fu-rk- 11@6@12-^^
13. The aforesaid order indicates that there was some medical certificate placed before the learned Judicial Magistrate First Class, Udgir. The certificate indicated that the appellant was suffering from psychiatric attacks. True, the Trial Court did not find the certificate in the proceedings of the Sessions Case, but the Trial Court ought to have believed or relied upon the order of the Remand Court. It needs no mention that factual observations made in the judicial order are presumed to be correct. The 11 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt order on the remand report indicates that the learned A.P.P. acceded and allowed the appellant to be referred to the Civil Surgeon for medical examination. Pursuant to the order on remand report (Exh.43), the appellant was referred to the Civil Hospital, Latur. The case papers (Exh.45) indicate that the appellant was kept under observations and then was advised to be referred to B.J. Medical Hospital, Pune for psychological testing and final opinion. The referral card (Exh.49) issued by the Government Medical Hospital, Latur suggests that the appellant was unresponsive. He was not taking food. His behavior was abnormal. He had psychiatric disorder and conversion disorder. The appellant was therefore referred to Yerwada Mental Hospital, Pune for psychiatric opinion.
14. It is true that the experts at Yerwada Mental Hospital did not find the appellant to have been suffering from mental disorder. The head of the hospital therefore asked the concerned Police Station In-charge to immediately take the appellant back.
15. The appellant may not have been found medically insane. The Trial Court therefore appears to have been impressed by the final opinion given by the Mental Hospital, Yerwada. We however found him legally insane. The fact that none of the family members of the appellant stood by 12 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 ::: APEAL-474-13.odt him during the proceeding before the Trial Court speaks in volume. The Trial Court gave the appellant legal assistance and the Advocate appointed as a legal aid to the appellant, defended him before the Trial Court. Be that as it may, the fact is that the appellant did not have enmity with the deceased. He lynched the deceased for a trifle reason. To make him calm, he was to be made to fall on the ground. His brother tied his hands and legs for taking him home. On his immediate production before the Court of Magistrate, a medical certificate indicating him to have been suffering from attacks of lunacy, was produced for perusal. Having satisfied therewith, the learned Judicial Magistrate First Class referred the appellant for his medical examination. These facts indicate that the appellant must not have been in his senses when he assaulted the deceased as a result of refusal to give him a pepsi, then worth Re.1. He had been under psychiatric treatment. He, by reason of not having been in his senses, did not know the nature of the act that would otherwise have constituted offence of murder. It is therefore held that the appellant has killed the deceased. Same however did not constitute the offence of murder or any other offence punishable under Indian Penal Code. For these reasons, we disagree with the findings recorded by the Trial Court holding the appellant guilty for the offence of murder. The said finding therefore needs to be interfered with. The appellant deserves to be acquitted. We, therefore, set aside the impugned order of conviction and resultant in sentences of life imprisonment. 13 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 :::
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16. He however can not be set free. There is evidence to indicate the appellant to have other close relations. None of them come forward to claim him. The appellant is legally insane. It is therefore, desirable to keep him in safe custody and extend him medical treatment. The same is in the interest of the accused and the society, as well.
17. Section 335 of the Code of Criminal Procedure is part of the Chapter XXV, which speaks of provisions as to accused persons of unsound mind. Section 335 reads as under :
Sec.335 : Person acquitted on such ground to be detained in safe custody :-
(1) Whenever the finding states that the accused person committed the act alleged, the Magistrate or Court before whom or which the trial has been held, shall, if such act would, but for the incapacity found, have constituted an offence -
(a) order such person to be detained in safe custody in such place and manner as the Magistrate or Court thinks fit, or
(b) order such person to be delivered to any relative or friend of such person, (2) No order for the detention of the accused in a lunatic asylum shall be made under clause (a) of sub-section (1) otherwise than in accordance with such rules as the State Government may have made under the Indian Lunacy Act, 1912 (4 of 2912).
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APEAL-474-13.odt (3) No order for the delivery of the accused to a relative or friend shall be made under clause (b) of sub-section (1), except upon the application of such relative or friend and on his giving security to the satisfaction of the Magistrate or Court that the person delivered shall -
(a) be properly taken care of and prevented from doing injury to himself or to any other person;
(b) be produced for the inspection of such officer, and at such times and places, as the State Government may direct.
(4) The Magistrate or Court shall report to the State Government the action taken under sub-section (1). The Jail Authorities would therefore be directed to admit the appellant to Yerwada Mental Hospital, at Pune.
18. In the result, the prosecution fails. Hence the order :
ORDER I) The impugned order of conviction and sentencing the appellant for the offence punishable under Section 302 of the Indian Penal Code, is set aside. He is acquitted of the offence punishable under Section 302 of the Indian Penal code. II) The fine amount deposited by the appellant, if any, be refunded to him.
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APEAL-474-13.odt III) As per provisions of Section 335 of the Code of Criminal Procedure, the appellant - Balaji Kishan Nagarwad be detained in Yerwada Mental Hospital, at Pune and he be extended necessary medical treatment.
IV) Registry to inform the State Government of the Action taken under Section 335 of the Code of Criminal Procedure.
V) Criminal Appeal is accordingly allowed and
disposed of.
VI) Since, Mr. Sanap, the learned Counsel is appointed to
prosecute the case of the appellant, his fees be paid as per the schedule of fees maintained by the High Court Legal Services Sub-Committee, Aurangabad.
( R.G. AVACHAT, J. ) ( S.S. SHINDE, J. ) SSD 16 / 16 ::: Uploaded on - 02/02/2019 ::: Downloaded on - 27/03/2020 19:28:50 :::