Madhya Pradesh High Court
Ansar Ali vs The State Of M.P. Judgement Given By: ... on 14 February, 2014
HIGH COURT OF MADHYA PRADESH,
PRINCIPAL SEAT, JABALPUR
SINGLE BENCH
PRESENT: HON'BLE JUSTICE SHRI N. K. GUPTA
CRIMINAL APPEAL NO.42/1998
Ansar Ali
Vs.
State of Madhya Pradesh
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For the appellant : Shri Rajesh Nema, Advocate.
For the respondent: Shri G. S. Thakur, Panel Lawyer.
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JUDGMENT
(Delivered on the 14th day of February, 2014) The appellant has preferred the present appeal being aggrieved with the judgment, conviction and sentence dated 22.12.1997 directed by the learned Special Judge under SC/ST (Prevention of Atrocities) Act, Sehore in Special Case No.511 of 1997 whereby the appellant is convicted for offence punishable under Section 3(1)(iv) of SC/ST (Prevention of Atrocities) Act (hereinafter it would be referred to as the "Special Act") and Section 294 of I.P.C and sentenced with two years rigorous imprisonment with fine of Rs.2000-/-, default sentence was also granted.
2. The prosecution's case, in short, is that on 25.3.1981 2 Criminal Appeal No.42 of 1998 the complainant Nandram (PW1) was allotted a plot having size 50 x 30 sqft. by Panchayat in sum of Rs.225/- and a receipt Ex.P/4 was issued by the Panchayat and possession of that land was given to the complainant Nandram. On 10.10.1996, at about 11.00 a.m., Nandram and his daughter-in-law Lalita Bai (PW2) were present on that land because the complainant Nandram was using that land as khala (a place where rippen crops are kept for its preparation and to get grains). The appellant came to the spot and started removing the fencing of that plot. When the complainant Nadram objected then the appellant told that he had a patta of that land and also he told obscene words to Lalita Bai and he expressed a sentence of insult towards the complainant on the basis of caste. The complainant Nadram went to Sarpanch Tulsiram (PW3) and informed about the incident and thereafter, he had lodged an FIR Ex.P/1 at Police Station Jawar. The charge sheet was filed after due investigation before the Special Judge.
3. The appellant abjured his guilt. He did not take any specific plea but, he has stated that he was in possession of that land since long and he did not commit an act of encroachment on that land on the given date. However, no defence evidence was adduced.
4. The learned Special Judge after considering the prosecution's evidence acquitted the appellant from the charge of Section 352 of I.P.C and 3(1)(x) of the Special Act but convicted and sentenced him as mentioned above.
3Criminal Appeal No.42 of 1998
5. I have heard the learned counsel for the parties.
6. The present case is an appeal and therefore, on the request of the learned counsel for the appellant re-appreciation of the evidence can be done. After considering the evidence adduced by the prosecution the following questions are to be considered by this Court. Firstly, whether the complainant was the owner of the land on the date of the incident having its possession? Secondly, as to whether the complainant was forcefully dispossessed from the land by the appellant ? Thirdly, whether the appellant expressed obscene words at the time of the incident ? Fourthly, whether the place of incident was a public place and fifthly, whether any annoyance was caused to any person after hearing such words ? In the appeal there is no need to discuss an issue that a complainant was of scheduled caste because in the statement under Section 313 of the Cr.P.C. the appellant has admitted that he knew that the complainant was a dhobi by caste and therefore, he was a member of the scheduled caste.
7. For the sake of brevity, first two incidents are to be considered simultaneously. Nandram (PW1) and Lalita Bai (PW2) have stated that the land in dispute was given by the Panchayat to him and a receipt of Rs.225/- was issued by the Sarpanch on 25.3.1981 for that land. Consequently, he received a certificate Ex.P/2 from the Panchayat. In support of that certificate Ex.P/2 Sarpanch (PW3) was examined. He proved the certificate Ex.P/2 4 Criminal Appeal No.42 of 1998 and also accepted that the receipt Ex.P/3 was issued in favour of the complainant. However, he has stated that the complainant came to him with the information that the appellant has erected a wire fencing on the plot and dispossessed the complainant. However, in the cross examination, he has accepted that the land for which a patta (lease) given to the victim Nandram was inside the township whereas, the land in dispute was outside the township area. He has accepted that the land in dispute was not the land which was given to the complainant vide a patta for which a receipt Ex.P/4 was issued. If the complainant had purchased the land from Panchayat on patta then he should have been given a patta of that land. By the document Ex.P/4 the only fact is proved that a land having area 50 x 30 sqft. was allotted to the complainant but, without getting the metes and bounds of that land, it cannot be said that the receipt Ex.P/4 is related to the land in dispute especially when the Sarpanch Tulsiram has said that the receipt Ex.P/4 was related to another land.
8. The prosecution is required to prove its case beyond doubt and the complainant hidden the patta given to him. On the contrary Tulsiram has accepted that Nandram had shown his desire to one Shahid Ali to provide his land to make a khala in the land in a temporary manner and if the disputed land was provided to the complainant and he was making a khala on that land, then he was not required to ask Shahid Ali to get his land for purpose of khala. Under such circumstances, the prosecution failed to 5 Criminal Appeal No.42 of 1998 prove that the disputed land was the same which was given to the complainant by the Panchayat on lease.
9. So far as the possession is concerned only two witnesses Nandram and Lalita Bai were examined who, told that Nandram had the possession of the property and he was dispossessed on 10.10.1996. However, the allegations made by Nandram relating to dispossession appears to be unnatural. He told that on 10.10.1996, the appellant dispossessed him by keeping crop of Soyabean on that land whereas, in the FIR Ex.P/1, it was alleged that the appellant started removing the bagad (fencing by plants) of the plot. Sarpanch Nandram has stated that the complainant told him that the appellant constructed a wire fencing around the plot and hence dispossessed the complainant. If a person wants to create a wire fending around a plot by removing a bagad then sufficient time was required. The complainant could go immediately to the Police and Revenue Officers to stop the construction of fencing done by the appellant but, it is strange that he kept silence for 8 days and thereafter, he had lodged an FIR Ex.P/1. The complainant could not show any reason as to why he did not lodge the FIR for eight days.
10. Nandram and Lalita Bai have stated that Nandram was in possession of that plot since last 25 years and therefore, his possession would have been recorded in the revenue records in those 25 years. But, not a single document (revenue record) relating to possession is submitted by the prosecution. Similarly, 6 Criminal Appeal No.42 of 1998 according to the spot map the disputed land was surrounded by plot of one Mubarik and Asif Ali. Field of other persons were also adjacent to the disputed plot and therefore, the complainant could examine the witnesses who had the property around the disputed plot to show that the complainant was in possession of that property since last 25 years but, no such witnesses were examined. Under such circumstances, the testimony of Nandram and Lalita Bai cannot be accepted that they had the possession of the property on 10.10.1996 or they were dispossessed. If the complainant was forcefully dispossessed by the appellant then the complainant could have prosecuted the matter for getting the possession back of the property with the help of the revenue authorities and the Civil Court. However, the complainant and his witnesses were examined one year after the incident and they have accepted that at the time of their examination in the Court the plot was in the possession of the appellant.
11. Under such circumstances, the prosecution failed to prove that the land in dispute was allotted to the complainant or the possession of that land was given to the complainant. When a wire fencing of the appellant was already present on the plot which indicates that the appellant was in possession of the property since long and the complainant had lodged an FIR only to pressurize the appellant to get the possession of the plot on the basis of his caste. Under such circumstances, where the prosecution could not prove the ownership or possession of the 7 Criminal Appeal No.42 of 1998 complainant on the disputed property and therefore, it cannot be proved that the appellant dispossessed the complainant who, was a member of scheduled caste. Hence the prosecution failed to prove that the appellant committed an offence under Section 3(1)
(iv) of the Special Act. The learned Special Judge has committed an error in law and facts and convicted the appellant for the said offence.
12. So far as the expression of obscene words is concerned, initially in the FIR it was alleged that Nandram and Lalita Bai were present at the plot and the appellant started removing the bagad. On prohibiting him, he abused the victims with words related to caste and obscene words but, Nandram has accepted in the cross-examination that he was not present at the spot and the entire incident was told by his daughter-in-law. It is a material contradiction between the statement of the witness Nandram and the FIR Ex.P/1 lodged by him. He claimed that the appellant abused him on the basis of the caste whereas, in the cross- examination he has accepted that he was not present at all at the spot at the time of the incident and therefore, he cooked a fake story against the appellant that the applicant abused him on the basis of the caste. Under such circumstances, the possibility cannot be ruled out that the complainant cooked the entire story whereas, when the wire fencing was already erected by the appellant on the spot then he was not required to remove the bagad from that spot and when the appellant was already in 8 Criminal Appeal No.42 of 1998 possession of the property then there was no possibility of any dispute between Lalita Bai and the appellant on the spot. In the FIR the complainant has stated about the obscene words told by the appellant to Lalita Bai whereas Lalita Bai has told a different sentence in her statement told by the appellant. The words narrated by the complainant in FIR and told by Lalita Bai before the Court are filthy abuse and it would not be required here to give the description of the said words. However, it is apparent that there is material contradiction between the words informed to the Police in FIR Ex.P/1 and words informed to the Court by Lalita Bai.
13. As discussed above the appellant was in possession of the property prior to the incident and there was no possibility of quarrel or exchange of the words between Lalita Bai and the appellant. Also initially Nandram claimed that he was present at the spot whereas, he accepted in the cross-examination that he was not present at the spot at the time of the incident hence, while coming from the field to the house Lalita Bai was not at all required to visit the disputed land and to quarrel with the appellant. Under such circumstances, it appears that the complainant created a fake story of expression of obscene words against the appellant as he created a fake story that the appellant abused him on the basis of the caste. The prosecution failed to prove that the appellant uttered obscene words.
14. It is nor proved beyond doubt that the appellant uttered 9 Criminal Appeal No.42 of 1998 obscene words. Hence there is no need to decide the issue that any annoyance was caused to anyone after hearing such words. If such words are told to a woman then certainly she would feel annoyance to such words but, since it is not proved that the appellant uttered such words then there is no question of annoyance to anyone including Lalita Bai. Similarly, there is no need to decide as to whether the place of incident was a public place or not.
15. On the basis of the aforesaid discussion, it would be apparent that the prosecution could not prove that the complainant was in possession of the property or he was owner of the property in dispute. It was not proved that on a particular day the appellant dispossessed the complainant from the property. On the contrary, it appears that the complainant never got the possession of the disputed property and therefore, the appellant could not be convicted for offence punishable under section 3(1)
(iv) of the Special Act. Similarly, it is not proved beyond doubt that the appellant uttered any obscene words and therefore, he could not be convicted for offence punishable under section 294 of I.P.C On the basis of the aforesaid discussion, the appeal filed by the appellant appears to be acceptable and therefore, it should be accepted.
16. Consequently, the appeal filed by the appellant is hereby allowed. The conviction as well as the sentence directed by the trial Court for offence punishable under Section 3(1)(iv) of 10 Criminal Appeal No.42 of 1998 the SC/ST (Prevention of Atrocities) act and Section 294 of I.P.C is hereby set aside. The appellant is acquitted from all the charges appended against him in the trial. He would be entitled to get the fine amount back if he has deposited before the tiral Court.
17. At present the appellant is on bail. His presence is no more required before this Court and therefore, it is directed that his bail bonds shall stand discharged.
18. Copy of the judgment be sent to the trial Court along with its record for information and compliance.
(N.K.GUPTA) JUDGE 14.2.2014 bina