Andhra HC (Pre-Telangana)
Pallapu Raju @ Pedda Raju, vs State Of Andhra Pradesh, Rep. By Its ... on 14 July, 2012
Bench: N.V.Ramana, P. Durga Prasad
THE HON'BLE SRI JUSTICE N.V.RAMANA AND THE HON'BLE SRI JUSTICE P. DURGA PRASAD CRIMINAL APPEAL No.1017 of 2008 14-07-2012 Pallapu Raju @ Pedda Raju, State of Andhra Pradesh, rep. by its Public Prosecutor, High Court of Andhra Pradesh, Hyderabad. Counsel for the Appellant: Sri Nimmagadda Satyanarayana, Advocate. Counsel for the Respondent : Public Prosecutor <Gist: >Head Note: ? Cases referred: 1. AIR 1999 SC 3227 2. 2005 SCC (Cri) 853 3. 2001 (1) ALD (Crl.) 620 (SC) JUDGMENT:
(per the Hon'ble Sri Justice P.Durga Prasad) This appeal is directed against the conviction and sentence passed in S.C.No.355 of 2007 by the Sessions Judge, Prakasam District at Ongole on 16.06.2008.
The appellant is the sole accused and he was prosecuted for the offence under Section 302 of the Indian Penal Code, 1860 (for short "IPC").
According to the prosecution, the accused married the deceased Pallapu Venkata Ramana about five years back and they blessed with a male child and two female children and the accused is a mason by profession. Prior to the incident, both the accused and the deceased went to Godavarikhani near Ramagundam on masonry works and during their stay the accused used to suspect the character of the deceased and used to beat her now and then. Prior to three months of the incident, the deceased left the accused from Gadavarikhani due to harsh treatment and came to her parents' house at Addanki and informed her parents about the behaviour of the accused. Subsequently, the accused also came to Addanki with a plan to do away with the life of the deceased and impressed upon his in-laws that he would be fair with his wife and took her to Tirupati on 24.09.2004 and returned back on 26.09.2004 morning and thereafter he picked up a quarrel with her. On 27.09.2004 in the morning the accused came from Kalavakur at about 11.00 hours while the deceased was washing clothes at Gundlakamma vagu and informed her that her child received injuries in an accident and by deceitful means took her out of the working place towards the village and when she came near the bushes the accused picked up a sickle from the bushes, which was concealed by him earlier, and hacked her on both sides of her back, left hand wrist, left forearm, left hand elbow in between thumb and middle finger of right hand, right wrist, right elbow and on her back and the deceased died on the spot due to the multiple bleeding injuries. The accused left the scene of offence along with the weapon and came to Addanki village to MRO's office road and appeared before the Panchayat Secretary and a clerk on the road and informed them about the killing of his wife and also shown them the weapon used in the commission of the offence. Upon which the Panchayat Secretary and the clerk recorded his statement and produced him before the SHO, Addanki along with the weapon and statement of the accused and along with their report. Basing on the said report, PW.10 has registered the case in Cr.No.109 of 2004 under Section 302 of IPC and thereafter PW.11 took up the investigation and visited the scene of offence and held inquest over the dead body of the deceased and arrested the accused and remanded him to judicial custody and sent the dead body for post mortem examination and the doctor PW.8, who conducted autopsy over the dead body of the deceased, found the deceased died due to shock due to heamorrhage due to damage of cervical region of the vital vessels on both sides with multiple fracture injuries. The investigating officer after completion of investigation, filed the charge sheet against the accused.
The Sessions Judge has framed the charge under Section 302 of IPC against the accused and the accused pleaded not guilty for the said charge.
The prosecution in order to establish the said charge examined P.Ws.1 to 11 and got marked Exs.P-1 to P-19 and MOs.1 to 7. No oral evidence was adduced in defence but Exs.D-1 to D-3 were marked on his behalf.
Taking into consideration of said oral and documentary evidence, the Sessions Judge found the accused guilty for the charge under Section 302 of IPC and convicted and sentenced him to suffer imprisonment for life and to pay a fine of Rs.100/- in default to undergo simple imprisonment for 15 days.
Aggrieved by the said conviction and sentence, the present appeal is filed.
Now the point that arises for consideration is whether the prosecution could able to establish the charge under Section 302 of IPC against the accused beyond reasonable doubt?
POINT:
The appellant's counsel has pleaded that the entire case of the prosecution rests on the evidence of PWs.1 and 2 as the other witnesses PWs.3 to 6 have turned hostile to the prosecution and the extra judicial confession said to have been made to PWs.1 and 2 cannot be relied upon as the accused has no acquaintance with PWs.1 and 2 so as to make the extra judicial confession before them and since there is no other evidence apart from the extra judicial confession the accused cannot be convicted basing on the said alleged extra judicial confession.
The Additional Public Prosecutor, on the other hand, has pleaded that PW.1 is the Panchayat Secretary and PW.2 is the Junior Assistant working in the Panchayat Office and the accused has found them on the way and confessed about the commission of the offence and they in turn recorded the statement and handed over him to the police along with the weapon used by him in the commission of the offence, as such the conviction of the accused for the offence under Section 302 of IPC by the trial court is justified.
The prosecution has relied upon the evidence of PWs.1 to 6. PW.1 is the Panchayat Secretary, PW.2 is the Junior Assistant working in the panchayat office, PW.3 is the father of the deceased, PW.4 is uncle of PW.3, PW.5 is an eye witness and PW.6 is the brother of the deceased. PWs.3 to 6 have turned hostile to the prosecution. PW.3, the father of the deceased, in his cross- examination has stated that on that day afternoon on knowing about the death of his daughter, he came to Gundlakamma vagu along with his wife and sent word to the accused informing the said fact for his coming and he came and saw the dead body. PWs.4 and 5 have seen the dead body near the Gundlakamma vagu and PW.6 has not stated anything about the death of the deceased. Therefore, the entire case of the prosecution rests on the extra judicial confession made by the accused before PWs.1 and 2. Now it has to be examined whether the conviction can be based on the alleged extra judicial confession of the accused.
PW.1, the Panchayat Secretary, in his evidence has stated that on 27.09.2004 at 11.00 a.m. himself and his Junior Assistant PW.2 were coming from MRO office, the accused armed with blood stained knife came from Gundlakamma river across them at Gandhi Road of Addanki and stopped him and blurred to him in the presence of PW.2 that he is a resident of Kalavakuru village and he has committed murder of his wife as she developed illicit intimacy with some persons and according to him PW.2 scribed the disclosure statement of the accused in his presence and he also put his signature on the said statement and it is Ex.P1. He has also prepared a report Ex.P2 and along with the report Ex.P2 and the disclosure statement Ex.P1, he handed over the accused to the police. PW.10, the head-constable has admitted about PWs.1 and 2 coming along with the accused to the police station on 27.09.2004 and handing over the accused to him along with Exs.P1 and P2 and also his registering the case in Cr.No.109 of 2004 basing on Exs.P1 and P2. PW.1 in the cross-examination admitted that he has no previous acquaintance with the accused. Subsequent to the disclosure statement covered Ex.P1, he has no occasion to see him and it took one hour for them to prepare the disclosure statement. They have prepared the said statement at the road side on a table and he cannot say whose shops are there. He cannot say the names of people gathered there, but nearly 100 people gathered there while they were reducing the disclosure statement of the accused. He further stated that the accused stopped him at that place when himself and PW.2 were coming on a bike. The clothes of the accused were also stained with blood. He further stated that he also acted as a mediator for the scene of offence panchanama and also inquest panchanama.
PW.2 is the Junior Assistant of the Panchayat Office and according to him on 27.09.2004 when himself and PW.1 were proceeding for collecting the taxes by starting at 9.00 or 9.30 a.m. and when they reached near MRO office at 11.45 a.m. the accused armed with blood stained knife and with blood stained clothes came to them from Gundlakamma vagu and disclosed certain facts of his killing his wife and he has reduced the said disclosure statement into writing under Ex.P-1 and thereafter he handed over the accused along with Exs.P-1 and P-2, report of PW.1 to the police. He also acted as a mediator for the scene of observation report and the inquest held by the investigating officer PW.11. He admitted in the cross-examination that there is no prior acquaintance with the accused and did not know with whom the accused has come to them. He admitted that he did not state before the police as in Ex.P-2 that himself and PW.1 were in MRO office when the accused came to them and he recorded Ex.P-1 in the MRO office.
The appellant's counsel has pleaded that there are contradictions in the evidence of PWs.1 and 2 with regard to the accused coming to them and they have no acquaintance with the accused, as such their evidence cannot be relied upon.
According to PW.1, when they were coming from MRO office, the accused came across at Gandhi Road, Addanki and stopped them, whereas PW.2 has stated that when they reached MRO office area at about 11.45 a.m., the accused came to them. The said minor contradiction is not fatal to the case of the prosecution with regard to accused approaching them immediately after the commission of offence and making the extra judicial confession.
The appellant's counsel pleaded that the alleged confession said to have been made to PWs.1 and 2 cannot be relied upon as the accused has no acquaintance with them and the said confession cannot be a basis for the conviction. In Balbir Singh v. State of Punjab1, the Apex Court has observed as under:
"The only evidence against the appellant was an extra-judicial confession stated to have been made by the appellant before the Sarpanch of the village, the dying declaration of Sukhwinder Kaur recorded by the police on 10.12.1990 and the dying declaration recorded by the Judicial Magistrate on 11.12.1990. Both the trial Court and the High Court relied upon the two dying declarations and also the extra-judicial confession for the purpose of convicting the accused. The learned counsel for the appellant has submitted that the Courts below have committed a grave error in relying upon the extra-judicial confession as it was highly improbable that in absence of any relationship with the Sarpanch or for any other good reason, the appellant would have gone to the Sarpanch and confessed that he had purchased the poisonous tablets which led to the death of Sukhwinder Kaur. If what the Sarpanch has deposed was really true, the Investigating Officer would have then tried to find out from whose shop the tablets were purchased. No such attempt was made. The evidence of Sarpanch is not such as could have been accepted without any independent corroboration. Even the trial Court and the High Court have not considered the said extra- judicial confession as sufficient to prove the guilt of the appellant. It has been regarded as a piece of evidence furnishing independent corroboration to the dying declarations. An extra-judicial confession even if believed is considered a very weak piece of evidence and ordinarily is not accepted without independent corroboration. In this case, it was of doubtful character and, therefore, it was wrong to rely upon it and hold that it afforded good corroboration to the dying declarations and thereby the appeal is allowed."
In Kojja Sreenu v. State of A.P.2, the Apex Court while dealing with the extra- judicial confession has observed as under:
"PW-5 is a resident of the same locality where the deceased was also residing. This witness is an attender in the District Collectorate at Khammam. He states that about 3 years before his evidence, one morning A-1 came to him and made an extra-judicial confession to him that two days before he along with two other accused persons had committed the murder of the deceased and had thrown his body in a pond and he allegedly requested this witness to help him for which this witness told him to go and surrender to the Police. Having heard the statement of A-1, this witness allegedly proceeded to his office marked his attendance and at about 11-11.30 a.m. left the office without informing anyone to inform PW-1 brother of the deceased about his death. If we analyse his evidence, we note that this witness seems to have taken the information of a murder rather indifferently. He is a government servant. A-1 if known to him well, PW-5 would have known that he is a person involved in property crime and any dealing with such person that too pertaining to murder would put this witness in a difficult position. In spite of the same and even though the police station was on the way to his office, this witness does not bother to inform the police, on the contrary, considers it so important as to leave his office without permission to go to PW- 1's house to inform him of his brother's death. This witness did not inform anybody in his office also about the murder committed in a town like Khammam. We find some amount of artificiality in the evidence of this witness. A-1 did not have any special reason to make a confession to this witness which is clear from the evidence, PW-5 himself when he says that he did not know why A-1 made a confession to him. Most of all what makes his evidence doubtful is his not informing the police about the confession even after he told PW-1 about it. In this background the statement alleged to have been made by A-1 to the said witness as an extra judicial confession, cannot be relied upon."
In Sandeep v. State of Haryana3, the Apex Court while dealing with the reliability of the extra-judicial confession made by the accused has observed as under:
"The learned Senior Counsel appearing for the appellant submitted that (1) Courts below erred in relying upon so-called confession before PW9 Laxmi Narain as it is absolutely vague. So called confession no where indicates who committed murder and where it was committed. For proving the confession, exact words uttered by the accused are necessary to be proved. In any set of circumstances, there was no reason for the accused to approach PW9 and make such confession. PW9 is not related or acquainted to the accused nor having any status in the society or holding any post so as to be helpful to the accused. Further, the say of PW9 that he has handed over the accused to the police inspector but the same is not corroborated from the evidence of the investigating officer. Therefore, Apex Court has held that the said extra-judicial confession cannot be relied upon."
In the present case, PWs.1 and 2 have no acquaintance with the accused and the accused after committing the murder of his wife at Gundlakamma vagu, came to PWs.1 and 2, who are going on the Gandhi Road, Addanki with blood stained clothes and knife and made extra judicial confession. In Balbir Singh v. State of Punjab, referred 1st supra, the accused went to the Sarpanch and confessed about the purchasing of poisonous tablets, which led to the death of Sukhwinder Kaur. But the Investigating Officer has not made any attempt to find out from whose shop the tablets were purchased by the accused and also the accused has no relationship with the Sarpanch, as such the Apex Court refused to rely upon the extra judicial confession made by the accused before the said Sarpanch. In Kojja Sreenu v. State of A.P., referred 2nd supra, it is held that even after the accused made a confession before the attender in the District Collectorate at Khammam. He did not inform either to the police or the relatives of the deceased immediately and he proceeded to his office and attended to the work and later he went to the brother of the deceased and informed about the death and in the said circumstances, the Apex Court has refused to rely upon the extra judicial confession. In Sandeep v. State of Haryana, referred 3rd supra, that the confession made by the accused before PW.9 is vague and exact words uttered by the accused were not proved and PW.9 is not related or acquainted to the accused nor having any status in the society or holding any post so as to be helpful to the accused. In those circumstances, the Apex Court has refused to rely upon the extra judicial confession. But, in the present case, PWs.1 and 2 may not have acquaintance with the accused but PW.1 being a panchayat secretary holding the official post in the village the accused might be knowing him and as such the accused approached him and made extra judicial confession and sought for his help. Moreover, the accused approached PW.1, panchayat secretary, immediately after the commission of the offence with blood stained clothes and knife without any delay and PW.1 has got reduced the said extra judicial confession made by the accused into writing by PW.2 under Ex.P-1 and after completing the same along with his report Ex.P-2, he handed over the accused along with the weapon to the police. Therefore, in the above circumstances, the above said decisions relied upon by the appellant's counsel are not applicable to the present facts of the case. In view of the accused making the extra judicial confession before PW.1 immediately after the commission of the offence by coming straight away from the scene of offence with blood stained clothes and knife, the same inspires the confidence of the Court and as such the same can be relied upon. Therefore, in the above circumstances of the case, it is just and proper to rely upon the extra judicial confession of the accused for convicting him. Thus, the trial Court has rightly relied upon the extra judicial confession and convicted the accused for the offence under Section 302 of IPC and the said conviction and sentence imposed by the trial Court does not warrant any interference by this Court in this appeal.
In the result, the Criminal Appeal is dismissed and the conviction and sentence passed in S.C.No.355 of 2007 by the Sessions Judge, Prakasam District at Ongole, against the accused for the offence under Section 302 of IPC is hereby confirmed.
__________________ JUSTICE N.V.RAMANA ______________________ JUSTICE P. DURGA PRASAD Date: 14-07-2012