Gujarat High Court
Ajit @ Lalo Udesing Patanvadiya vs State Of Gujarat on 24 April, 2018
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
R/CR.A/111/2015 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 111 of 2015
With
R/CRIMINAL APPEAL NO. 481 of 2015
FOR APPROVAL AND SIGNATURE:
HONOURABLE MS.JUSTICE HARSHA DEVANI Sd/-
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA Sd/-
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1 Whether Reporters of Local Papers may be allowed to No
see the judgment ?
2 To be referred to the Reporter or not ? Yes
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law No
as to the interpretation of the Constitution of India or any
order made thereunder ?
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STATE OF GUJARAT
Versus
AJIT @ LALO UDESING PATANVADIYA
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Appearance:
MR.L.B.DABHI, APP (2) for the PETITIONER(s) No. 1
HCLS COMMITTEE(4998) for the RESPONDENT(s) No. 3,4,5,7,8,9
MR UMANG H OZA(2440) for the RESPONDENT(s) No. 1,2,3,4,5,6,7,8,9
MR Y J PATEL(3985) for the RESPONDENT(s) No. 1,2,6
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 24/04/2018
ORAL JUDGMENT
Page 1 of 26
R/CR.A/111/2015 JUDGMENT (PER : HONOURABLE MR.JUSTICE A.S. SUPEHIA)
1. By way of this appeal, filed under section 378 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code"), the appellant - State has challenged the judgment and order of 6th Additional Sessions Judge, Vadodara (for short the "trial court"), dated 14.10.2014 rendered in Sessions Case No.177 of 2010. The accused nos.1, 2 and 6 have challenged their conviction. However, the accused no.1 has expired and hence, the appeal qua him is abated.
2. A complaint came to be lodged by PW1 Markandbhai @ Tejor Fatehsing Patanvadiya, at Padra Police Station, District Vadodara, inter alia, stating that while he and his cousin Manubhai Balubhai Patanvadiya at around 8 O'clock were going from Kobla to Vanchhara at that time, on their way, they met Ganpat Sursang, who was sitting with his wife in the field Manubhai as well as he also sat with them and were discussing about bajra. After sometime, (1) Ajit Udaysang; (2) Ranjit Udaysang; (3) Balwant; (4) Mukesh Balwant; (5) Mukesh Jashu; (6) Mahesh Parsottam; (7) Tino Parsottam etc. residents of Ratanpur Nedra Mukailpura, Taluka Padra all of them, carrying sticks in their hands, ran towards them and told them "why they were sitting". Without listening to them, they assaulted Page 2 of 26 R/CR.A/111/2015 JUDGMENT Manubhai Ganpatbhai and Champa with sticks, due to which he went almost unconscious. Thereafter, they attacked Manubhai Balubhai with sticks on his whole body. After beating Champa and Ganapatbhai, they ran away, at that time, when he was lying half dead, Hasmukh Prajapati brother of Manubhai Kanubhai Balubhai came with a rickshaw on the field; he along with Manubhai were taken in the rickshaw to Kobla bus stand; 108 ambulance was called, and they were taken to Amod Government Dispensary. Thereafter, in 108 ambulance he was taken to Vadodara, SSG Hospital where he regained consciousness, after undergoing treatment. At that time, Jagdishbhai Khumansinh Patanvadiya, who came along with him to the dispensary informed him that Manubhai Balubhai Patanvadiya has passed away at Amod dispensary. He was also injured on both legs as well as on face, whereas Champa Ganpat and Ganpat Sursang were also injured by the blows inflicted with the sticks.
3. Upon registering the F.I.R being C.R No.I 98/2010 with Padra Police Station for the offences under sections 143, 144, 147, 148, 149, 302, 323, 325 of the Indian Penal Code, 1860 (hereinafter referred to as the "IPC") and under section 135 of the Gujarat Police Act, 1951 (hereinafter referred to as the "G.P. Act") , the Page 3 of 26 R/CR.A/111/2015 JUDGMENT Investigating Officer has carried out the investigation and after following the due procedure of law, a chargesheet came to be filed before the Judicial Magistrate, First Class, Vadodara. Since the case was exclusively triable by the court of Sessions, the same was committed to the Sessions Court. A charge was framed against the accused and the plea of the accused was recorded under the provision of section 228(2) of the Code. The accused pleaded not guilty to the charges and claimed to be tried.
4. At the time of trial, in order to bring home the charges leveled against the original accused, the prosecution examined 23 witnesses as well as produced 34 documentary evidences.
5. At the end of the trial and after recording the statements of the accused under section 313 of the Code, and after hearing the arguments on behalf of the prosecution and the defence and on completion of the trial, the trial court passed the judgment and order dated 14.10.2014, whereby the trial court acquitted the accused no.5, 8 and 9 for the offences under sections 143, 144, 147, 148, 149, 302, 323, 325 of the IPC and section 135 of the G.P. Act. The trial court acquitted accused nos.1, 2, 3, 4, 6 and 7 for the offences under Section 302 of the Indian Penal Code and Page 4 of 26 R/CR.A/111/2015 JUDGMENT Section 135 of the Bombay Police Act, whereas convicted the accused nos.1, 2, 3, 4, 6 and 7 for the offences under sections 143, 144, 147, 148, 149, 304, 323, 325 of the IPC. For the offences under sections 143, 144, 147, 148, 149 of the IPC, the trial court ordered to suffer simple imprisonment for a period of six months and fine of Rs.1,000/ in case of each accused, in default, further simple imprisonment for a period of one month is imposed. For the offence punishable under section 304 of the IPC, the trial court ordered to suffer simple imprisonment for a period of ten years and fine of Rs.5,000/ in case of each accused, in default, further simple imprisonment for a period of six months. For the offence punishable under section 325 of the IPC the trial court ordered to suffer simple imprisonment for a period of three years and fine of Rs.3,000/ in case of each accused, in default, further simple imprisonment for a period of three months. For the offence punishable under section 323 of the IPC the trial court ordered to suffer simple imprisonment for a period of six months and fine of Rs.1,000/ in case of each accused, in default, further simple imprisonment for a period of one month.
6.Learned Additional Public Prosecutor, Mr.Dabhi, has submitted that all the eyewitnesses have Page 5 of 26 R/CR.A/111/2015 JUDGMENT named all the accused. It is submitted that the accused had the knowledge and intention to murder the deceased. He has submitted that the deceased died on the spot since there was no time gap so it can be presumed that the death occurred instantly due to violent act of the accused, which resulted in the rupture of spleen. Learned Additional Public Prosecutor, has further submitted that the presence of the witnesses is natural. He has further contended that the land which was tilled by Ganpatbhai and Champaben was having partnership with the deceased. Placing reliance in the Village Form No.7/12 abstract, he has submitted that the land belonged to accused Balvant, which was mortgaged to the deceased which indicated the motive of murder. While placing reliance on the Lyons : Medical Jurisprudence and Toxicology, he has submitted that the rupture of the spleen may be caused by accidental violence, e.g. of ball, or a traffic accident. In nonaccidental cases, it is often the result of a blow, a kick, or a push. He has further submitted that as observed in the book, a trivial blow may cause fatal rupture. The rupture may occur without any external mark or violence being present or rupture may not be unaccompanied by external marks of violence. In support of his submission, he has placed reliance on the judgement reported in the case of Laljibhai Page 6 of 26 R/CR.A/111/2015 JUDGMENT Maganbhai Vasava Vs. State of Gujarat, 2014 (3) G.L.R. 2216. Thus, learned Additional Public Prosecutor, has contended that though there may not be external marks on the body of the deceased, the spleen can rupture as a result of blow of sticks inflicted on the deceased by the accused, and in the present case, it is apparent that the accused have deliberately inflicted such injuries to commit the murder of the deceased. He has submitted that there is no major contradiction about the place, the accused and the weapons carried by them. In view of his submissions, he has urged that the trial court has erroneously acquitted the accused for the offences under section 302 of the IPC.
7. He has also submitted that two eyewitnesses have deposed that the accused no.5 i.e. Rajesh was also carrying a stick. He has also submitted that equally the accused No.8 and 9, who can be said to have been involved in the offences, are wrongly acquitted by the trial court. Thus, he has submitted that the observations made by the trial court acquitting accused No.5, 8 and 9 are required to be set aside and that they should also be convicted for the said offences.
8. He has also placed reliance on the deposition of Dr. Ashokkumar Rajbarera Prabhat (PW2), who Page 7 of 26 R/CR.A/111/2015 JUDGMENT carried out the postmortem and was examined at Exh.19. In his deposition, he has deposed that deceased Manubhai sustained seven injuries. In his examinationinchief, he has deposed that on internal examination it was found that in the inner stomach, a contusion of 7 c.m. over lumber region was found and almost 2 liter blood was found in the hollow part of the stomach. He has also stated that the cause of death is due to cardio respiratory failure due to severe intra abdominal hemorrhagic shock because of splenic rupture. In the crossexamination he has mentioned all the seven external injuries were of different measurements. He has further stated that except the injuries No.5 and 7, the other injuries can occur because of falling down or dragging. He has specifically stated that "It is true that except injury No.5 other injuries were not enough to cause death." Further on a suggestion put to him he has deposed that injury No.5 is not connected to the injury on spleen. Thus, from the deposition of PW2, it signifies that the deceased had died due to rupture in his spleen. He has submitted that even if the testimony of the medical officer is found to be perplexing, then also, the accused are liable to be convicted for the offence under section 302 of the IPC. He has placed reliance on the judgement rendered in the case of Dayal Singh Vs. State of Page 8 of 26 R/CR.A/111/2015 JUDGMENT Uttaranchal, reported in 2012 (8) S.C.C. 263.
9. Learned advocate Mr. Y.J. Patel appearing for the accused nos.3, 4 and 5 and learned advocate Mr. Umang Oza appearing for accused nos.1, 2, and 6 have submitted that the trial court has not appreciated the evidence on record and has wrongly convicted the accused. It is submitted by them that there is contradiction in the testimonies of the witnesses, the prosecution is unable to establish the motive for the incident and the testimonies of the injured witnesses i.e. Ganpatbhai and Champaben PW19 and PW30 cannot be believed since there is major contradictions in the statements, as they have changed their version frequently. It is submitted that the incident had occurred at night around 8 o'clock and there was no light facility available at the field and hence, the identity of the accused could not have been established. It is also submitted that as per the medical evidence and the deposition of the doctor, the rupture of the spleen is not attributed to the stick blows. It is vehemently submitted that PW11, the medical officer has specifically deposed that it cannot be said that the injury No.5 is related to the rupture of spleen. Hence, in the light of the medical evidence, it cannot be said that the death of the deceased was caused by the rupturing Page 9 of 26 R/CR.A/111/2015 JUDGMENT of the spleen, which has the direct bearing on the injuries reflected on the body of the deceased. Thus, it is submitted that as per the evidence, no case is made out for attracting the offence under section 304 of the IPC. It is submitted that the accused have already undergone seven years of imprisonment and hence, the period of sentence may be reduced to that effect.
10. In support of his contention, learned advocate Mr.Y.J.Patel has placed reliance on the judgments in the cases of Golla Yelegu Govindu Vs. State of Andhra Pradesh, 2008 (16) S.S.C. 769, Chacko & Others versus State of Kerala, 2004 (12) S.C.C. 269, and in the case of V. Subramani Vs. State of Tamilnadu, 2005 (10) S.S.C. 358
11. We have given our thoughtful consideration to the arguments advanced by the learned advocates for the respective parties. In order to appreciate the rival contentions, it will be appropriate to have a closer look at the evidence.
12. PW1, the complainant, Markandbhai @ Tejo Fatehsinh Patanvadia, is examined at Exh.16. In his examinationinchief, he has deposed that on 28.05.2010, he along with his cousin Manubhai Balubhai were going from Kobla to Vanchhara.
Page 10 of 26R/CR.A/111/2015 JUDGMENT Manubhai had mortgaged the field of one Surisngh Patanvadia, and half the field was given to Ganpatsinh for cultivation. At that time, Ganpatsinh and his wife Champa were present at the field and were discussing about the nuisance of pigs. At that time accused Ajitsinh Patanvadia, Ranjit Udesinh Patanvadia, Balvant Ursinh, Mukesh Balvant, who are recognized by the villagers as Kiran Balvant, Mukesh Jashu, Mahesh Parshottam, Tina Pursottam, who are also known as Tina and Rajesh, Vasant Amarsinh, Mukesh Balvant came there and started abusing and assaulting erratically with sticks. He was beaten on both legs, neck and head, as a result of which he fell down. They also assaulted Manubhai, Ganpatbhai and Champaben. At that time, Kanubhai Bakubhai Patanvadia and Vanrajbhai arrived, who rescued them from beating. They had become halfdead in presence of the accused. Kanubhai and Vanrajbhai came on the bike and took us to the dispensary at Aamod. From there they were taken to S.S.G Hospital, Vadodara in 108 ambulance, where they were given treatment. In the morning, he was informed about the death of Manubhai by Jagdish Gumansinh Patanvadiya. In the crossexamination it is elicited that he had not given any names to the doctor at Amod dispensary. On the suggestion put to him, he has admitted about the fact noted in his complaint about taking them in the Page 11 of 26 R/CR.A/111/2015 JUDGMENT rickshaw of Hasmukh Prajapati to Kobla bus stand and from there he was taken in 108 ambulance to the S.S.G Hospital. He has also admitted that he had incorrectly stated in his complaint that he was taken to S.S.G Hospital from Aamod in 108 ambulance. It is also elicited that he had signed in the complaint on the next day and does not remember who had given the details in the complaint. He has also deposed that he was accompanied by Jagdishbhai Khumansinh Pantanvadia, Jayeshbhai Mathurbhai Patanvadia and Sanjaybhai Sanmukhbhai Patanvadia to the Vodadara dispensary, who had handled the case papers. A close scrutiny of the deposition of this witness reveals that except there being minor contradictions, his testimony appears to be credible.
13. We have perused the deposition of PW19, Ganpatbhai Suresinh Patanwadia, who is an injured witness and is examined at Exh.19. He has deposed that he had mortgaged his field to the deceased Manubhai for Rs.40,000/ and half of the portion was being cultivated by him. He has also deposed in the similar lines to PW1, except that he has named Hitesh Balvant, accused No.8, who was also present with other accused. In the examination inchief, he has deposed that after the incident he and his wife went to home and the police Page 12 of 26 R/CR.A/111/2015 JUDGMENT arrived at 22.30 in the night, who had taken both of them to Vadodara dispensary. The motive alleged by him for the assault is that the accused wanted to have his land. In his cross examination, he has deposed that both - he and his wife had informed the doctor about the incident at Vadodara dispensary. An omission about the motive of the assault has been brought out in his crossexamination. It is also elicited in his deposition that his wife had an illicit relationship with the deceased, and the villagers disliked the same. He has stated that on the night of the incident, the deceased Manubhai had visited his home which enraged the villagers, hence they had assaulted him.
14. We have considered the evidence of PW20, Champaben Ganpatbhai Patanvadia, who is an injured witness examined at Exh.85. In her examinationinchief she has deposed that they had total 10 bighas of land in Ratnapur, out of which 3 Bhighas was mortgaged to Shaileshbhai of Bhobhawala for Rs.30,000/ and four Bhighas was mortgaged to Manubhai of Koblawala for Rs.40,000/. She has deposed that at 8 o'clock in the night Manubhai came from Vanchara. At that time Manubhai asked them to tie the bajra. She has deposed that at that time Markendbhai was also present there along with her husband.
Page 13 of 26R/CR.A/111/2015 JUDGMENT Further, she has stated that when they were tying the Bajra, the accused Ajit Udesinh, Ranjit Udesinh, Balvant Sursang, Mahesh Parsottam, Vasant Amarsang, Mukesh Jashubhai, Kiran Balvant, Hitesh Balvant, Rakeshbhai Parsottam came. She has asserted that Rajesh Parsottam is innocent, whereas all other accused started beating them with sticks. After the incident, both of them - she and her husband went home. The police arrived at 2 o'clock in the night, and they were first taken to Padra dispensary and thereafter, they were taken to the government dispensary at Vaodara. She has attributed the motive of assault to her husband's elder brother Balvant, her nephew Hitesh and Ajit, who wanted to take their land. She has also specified that one day prior to the incident, her nephew Hitesh had given abuses to Manubhai by saying that he had taken mortgage from Champa, though the field belonged to him. In her crossexamination, she has deposed in the lines of her husband about her being taken to Padra dispensary where she has informed the doctor about the incident. Thereafter, she was taken to Vadodara dispensary. Except minor contradictions, she has established herself as a credible witness.
15. PW10, the Medical Officer, S.S.G Hospital, Vadodara, who is examined at Exh.54. He has Page 14 of 26 R/CR.A/111/2015 JUDGMENT deposed that he had examined the complainant, PW 1, Markendsinh Fathehsinh and has also recorded the history given by him vide injury certificate (Ex.55), wherein PW1 has mentioned that "he was assaulted by a stick by Baldev Sursingbhai, Ranjitbhai, Ajeetbhai, Mukeshbhai and other persons at 8.00 p.m. on 28.05.2010 in Nedra village." PW11 Dr. Viham Gunvantbhai Brahmbhatt is examined at Exh.56. He is the Medical Officer, who has treated Ganpatbhai Sursinh i.e. PW19 and Champaben Ganpatbhai PW30. He has stated that he is working as a Medical Officer at Padra dispensary. On 02.06.2010 at 02.30 hours at night, he received a police yadi for treating Ganpat Sursinh and Champaben Ganpatbhai. He has submitted that Champaben Ganpatbhai had received injuries on her left hand, right thigh and buttocks. Accordingly, the medical certificate Exh.58 was issued by him. Similarly, Ganpatbhai Sursangbhai was also examined by him on 02.06.2010 at 02.30 at night. A medical certificate specifying injuries on Ganpatbhai Sursangbhai was issued by him at Exh.59, in which the injuries mentioned are - 1) tenderness over both arms, shoulder and back. It is also stated "alleged assault by a wooden stick". In his opinion, the aforesaid injuries can be caused by hard and blunt substance. It is also deposed by him that he had referred Ganpatbhai to S.S.G. Page 15 of 26 R/CR.A/111/2015 JUDGMENT Hospital for further orthopedic opinion since he was experiencing difficulties in his both shoulders movement. Thus, the deposition of the medical officer corroborates the testimony of PW 1, PW19 and PW30, who are the injured eye witnesses.
16. PW9, Kanubhai Balubhai Rathod, is examined at Exh.49, who is the brother of the deceased. In his examinationinchief, he has submitted that he received a telephone call from the accused Ajitbhai informing him to come on the field since a quarrel had taken place between his brother and them. He stated that he went along with Vanrajbhai on his bike to the field and at that time, the accused had initiated the assault. He has named all the accused, as referred by PW1. In the crossexamination, it is elicited that he had given the mobile number to the police and he is not aware whether the police had inquired about it. An omission is brought out in his testimony about accused No.5 Rajesh was carrying a stick. Further, in his cross examination, it is elicited that PW1 Mankandbhai was unable to speak hence, all the details were given by him to the doctor. He has also deposed that he did not accompany Makandbhai P.W.1 to Vadodara. It is also elicited that he was informed about the death of Manubhai by the Page 16 of 26 R/CR.A/111/2015 JUDGMENT Doctor at Amod, and thereafter, he along with 2/3 villagers went to Amod. He has also deposed that he is not aware whether the villagers knew about the illicit relationship between the deceased Manubhai and Champaben. It also comes out from his deposition that he along with Vanrajbhai had gone to Ratanpur on his bike. The bike was of his ownership and he has specifically denied the suggestion about going to the scene of offence in the rickshaw of Hasmukh Prajapati. The testimony of the witness is found to be credible. The defence is unsuccessful in establishing any major contradictions or omissions which would affect the credibility.
17. We have also considered the evidence of PW14 Hasmukhbhai Chitabhai Prajapati, owner of the rickshaw, who is examined at Exh.68. He, in his examinationinchief has stated that Kanubhai Balubhai had called him to come at the field at around 07.00 - 07.30 in the evening since Manubhai and Tejabhai had suffered injuries. He has stated that thereafter, Vijabhai Manabhai and Tejabhai as well as two injured persons were taken for about 1 k.m. in his rickshaw and thereafter, they were taken in 108 ambulance. He has asserted that he had taken the injured persons upto the pakka road of Kobla Village.
Page 17 of 26R/CR.A/111/2015 JUDGMENT 18. The Investigation Officer, PW22,
Kaushikkumar Jayantilal Soni, is examined at Exh.91. In his testimony, he has deposed that while the complainant was undergoing treatment at S.S.G Hospital, at that time, he has stated that in the complaint the name of Mukeshbhai has been incorrectly recorded and instead Kishore Balvant was present. He has stated that the offence was recorded at 6.30 in the morning. A minor omission is brought in the testimony of the complainant PW1 about the injuries inflicted on him and also about Kanu and Vanraj coming on a bike. Similarly, minor contradictions in the testimonies of Ganpatbhai PW19 and PW20 Champaben relating to the motive about taking the land by the Balvant, Ajit and Hitesh have been established, which do not affect the overall credibility of the witnesses. The witnesses are found to be consistent in their core testimonies of narrating the incident. The evidence also reveals that the deceased did not die on the spot, but after the incident he was taken to the hospital along with the complainant.
19. The trial court after threadbare examination of the witnesses as well as the documentary evidence has convicted the accused nos.1, 2, 3, 4, 6 and 7 for the offence punishable under sections 143, 144, 147, 148, 149, 304, 323, 325 Page 18 of 26 R/CR.A/111/2015 JUDGMENT of the IPC by giving benefit of Exception4 to section 300 of the IPC, whereas accused nos.5, 8 and 9 are acquitted. A close scrutiny of the aforesaid evidence would reveal that the accused nos.1, 2, 3, 4, 6 and 7 have played the active role in the assault, whereas accused nos.5, 8 and 9 do not form the part of the group, which has assaulted the deceased. Evidence against accused No.5 - Rajesh @ Tino does not suggest that he was carrying any stick, as deposed by Champaben PW 30, whereas accused no.8 - Hitesh Balwantbhai Patanwadia and accused no.9 - Vasant Amarsingh Patanwadia are not named in the complaint and there is no evidence suggesting their involvment in the offence. In our considered opinion, the trial court, after appreciating the evidence, has precisely established the presence of the other accused at the scene of offence and their involvement in the crime. However, we disagree with the findings of the trial court with regard to granting benefit of Exception4 to Section 300 of the IPC and the same is dealt in successive paragraphs.
20. The kernel of the arguments advanced by the defense in the present case is that the fatal injury connecting the rupture of the spleen due to which the death has occurred is not established by the prosecution. The offence, Page 19 of 26 R/CR.A/111/2015 JUDGMENT which is established against the accused rests on the testimony of PW2, the Medical Officer Mr.Ashokumar, who was examined at Exh.19. A close scrutiny of his testimony would reveal that the deceased had died because of internal bleeding resulting from the rupture of the spleen in three parts. The postmortem report reflects the following injuries found on the body of the deceased:
1) One red bruise of 1c.m. X 1c.m between right eye and ear.
2) One red bruise of 1c.m. X 1c.m. on left side of nose.
3) One red bruise of 1 c.m. X 1 c.m. on left hand.
4) One red bruise of ½ c.m. X 0.5 c.m. on left shoulder bone.
5) One red contusion 11" X 2" wide over left side of back, contusion extend from left region to angle of left scapular region.
6) Linear horizontally stretch mark 3inch over back. Red in color.
7) Red bruise of 2 c.m. X 1 c.m our middle of right arm which was disfigured. Compound fracture of middle part of Rt. Humerus.
21. In the examinationinchief, the medical officer has stated that the injury no.5 i.e. one red contusion 11" X 2" wide over left side of Page 20 of 26 R/CR.A/111/2015 JUDGMENT back, contusion extend from left region to angle of left scapular region. It is also deposed by him that the deceased suffered from "contusion over lumber 7 cm to 10 cm on inner "peritoneal". Due to the said injury the hollow space of stomach was filled by 2 ltr. blood. In his cross examination, it is elicited that the injury no.5 was enough to cause death of the deceased. He has also further stated that injury no.5 has no connection with the rupturing of spleen.
22. The Lyons : Medical Jurisprudence and Toxicology (11th Edition) defines that the rupture of the spleen may be caused by accidental violence, e.g. of all, or a traffic accident. In nonaccidental cases, it is often the result of a blow, a kick, or a push. It is also acknowledged that, a trivial blow may cause fatal rupture and a rupture may occur without any external marks of violence being present. The evidence as produced before the trial court suggests that the deceased was randomly beaten by the accused with sticks causing eight external injuries. As per the Medical Jurisprudence, the rupture in the spleen may occur unaccompanied by the external marks of violence. Thus, it can be safely presumed that the Medical Officer, in his testimony was referring to the injury no.5, which was enough to cause the death though it may not have any Page 21 of 26 R/CR.A/111/2015 JUDGMENT connection with the rupture of spleen. As evident from the injuries inflicted on the deceased, the only injury which proved fatal for the deceased is the injury which resulted in the rupture of spleen. As per the prosecution case the accused, who were nine in number, were all carrying the sticks and had randomly beaten the deceased with the sticks. The evidence reveals that the accused nos.5, 8, and 9 had no role in the assault. Thus, the aforesaid seven injuries can be said to have been inflicted by the six accused with their sticks. As per the prosecution, the offence has occurred at 8 o'clock at night. In our considered opinion, the evidence does not remotely suggest any element of "grave or sudden provocation"
which would bring the case under the umbrella of Exception4 of section 300 of the IPC, hence the trial court has fallen in error in treating the case under the Exception4 of section 300 of the IPC, and thereby convicting the accused for the offence under section 304 of the IPC. However, looking to the nature of the injuries coupled with the fact that the incident had occurred at night and the deceased did not die on the spot, in our considered opinion, the present case will fall under section 304 PartII of the IPC. The evidence reveals that the incident had occurred at night, and the accused had inflicted blows of sticks. The injuries do not reveal that the same Page 22 of 26 R/CR.A/111/2015 JUDGMENT were inflicted on the vital parts of the body or the accused intended to cause such injury which would result in the rupture of spleen. Thus, there may not be any intention of the accused for murdering the deceased, but the accused can be clothed with the knowledge that the injuries, which they were inflicting on the deceased would likely to cause death hence, the case would fall under section 304 PartII of the IPC.
23. We have perused the judgment of the trial court threadbare. Reliance placed by the learned Additional Public Prosecutor on the judgement of the Division Bench of this Court in the case of Laljibhai Maganbhai Vasava (supra) will not apply to the facts of this case since in the case before the Division Bench, the deceased lady was assaulted ferociously by her husband twice once in the night and again in the morning, which caused the rupture of her spleen resulting her death. In the case of Dayal Singh (supra), the Apex Court has observed that the Medical officer had acted in a manner not befitting to the medical profession and prepared postmortem report against the fact for the reasons best known to him and was negligent in his duty in ascertaining the injuries on the body of the deceased. In the present case, we find no such allegations against the Medical officer. His testimony as well his Page 23 of 26 R/CR.A/111/2015 JUDGMENT opinion is found to be credible and trustworthy.
24. The reliance placed by Mr.Y.J.Patel, learned advocate on the judgment of the Apex Court in the case of V.Subramani (supra) will not govern the facts of the case since the case before the Apex Court was a case of selfdefence and the right of private defence was pleaded. The harm was caused by the accused therein for warding off of the attack. In case of Chacko & Others (supra), the Apex Court was examining the facts narrated therein, which suggest that the conviction was based on the testimony of solitary witness and though there were several injuries on the non vital part, but there was only one head injury on the vital part and the Apex Court had convicted the accused persons under section 304 PartI read with section 34 of the IPC. In the case of Golla Yelegu Govindu (Supra), the Apex Court was examining the conviction under Exception4 of section 300 of the IPC, wherein the assault was made during the course of sudden quarrel. The contention of the learned advocate Mr.Y.J.Patel that the accused are wrongly ropedin since the incident had taken place at 08.00 p.m. does not deserve acceptance, since all the accused as well as the victims belong to one joint family and they would have known the accused as they were wellacquainted with each other.
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25. We are, therefore, of the considered opinion that the findings recorded by the trial court involving the complicity of the accused in the crime are absolutely just and proper. However, it is established from the evidence that the present case does not fall under Exception4 of section 300 of the IPC, though the offence will fall under section 304 PartII of the IPC. We are informed that the accused have already undergone sentence of seven years. Hence, the period of sentence of the accused nos.1, 2, 3, 4, 6 and 7 is reduced to the extent sentence undergone by now. Though the accused nos.3, 4 and 7 have not filed appeal against their conviction, the benefit of this order shall be extended to other accused since this judgment is based on overall assessment of the prosecution case.
26. In the result, the appeal filed by the accused being Criminal Appeal No.481 of 2015 is partly allowed. The judgment and order of the trial court dated 14.10.2014 stands altered. The accused are convicted under section 304 PartII of the IPC. The period of sentence is reduced to the period undergone without disturbing the fine amount specified by the trial court. Bail and bail bonds of the accused, if any, stands discharged. Record and proceedings be sent back Page 25 of 26 R/CR.A/111/2015 JUDGMENT to the concerned trial court, forthwith.
27. So far as Government's Appeal being Criminal Appeal No.111 of 2015 is concerned, the same is dismissed. Rule is discharged.
Sd/-
(HARSHA DEVANI, J) Sd/-
(A. S. SUPEHIA, J) GIRISH Page 26 of 26