Rajasthan High Court - Jaipur
Ganpat Singh And Narpat Singh vs State Of Rajasthan on 4 October, 2006
Equivalent citations: RLW2007(1)RAJ523
JUDGMENT Shiv Kumar Sharma, J.
1. Challenge in this appeal is to the judgment dated February 20, 2002 rendered by learned Additional Sessions Judge (Fast Track) No. 1 Jaipur City whereby Narpat Singh and Ganpat Singh, the appellants herein, were convicted under Section 302 IPC and sentenced to suffer imprisonment for life and Fine of Rs. 100/-, in default to further rigorous imprisonment for three months.
2. As per prosecution story on August 23, 2000 informant Dhanraj Sharma (PW. 2) submitted a written report (Ex. P. 1) at Police Station Subhash Chowk Jaipur stating therein that in the temple of Akhandeshwar Mahadev the room of Pujari was closed and foul smell was spreading. The police on reaching the spot found that room was locked from out side. The lock got broken and in the room dead body of Ram Charan. tied with electric wire was found lying in a pool of blood. Dead body was subjected to post mortem. On August 26,2000 one Jugal Kishore (PW. 1) informed the police that appellants made confession before him that they killed Ram Charan. Statements of Jugal Kishore and other witnesses were recorded under Section 161 CrPC, appellants were arrested and at their instance certain incriminating articles got recovered. Chance prints from the place of incident got lifted and sent for comparison along with the Finger prints of the appellants and on completion of investigation, charge sheet was Filed. In due course the case came up for trial before the learned Additional Sessions Judge (Fast Track) No. 1 Jaipur City. Charge under Section 302 IPC was framed against the appellants, who denied the charge and claimed trial. The prosecution in support of its case examined as many as 19 witnesses. In the explanation under Section 313 Cr.P.C, the appellants expressed that they were innocent. No witness in defence was however examined. Learned trial Judge on hearing Final submissions convicted and sentenced the appellants as indicated herein above.
3. We have heard rival submissions and weighed the evidence adduced at he trial.
Homicidal Death:
4. Since presence of eye witness could not be secured, the prosecution has relied on the circumstantial evidence. The First circumstance relied upon by the trial court was that death of Ram Charan was homicidal. We notice that as per post mortem report (Ex. P. 26) following ante mortem injuries were found on the dead body:
1. Lacerated wound 4 x 3.0 cm on left side of temporal region of scalp involving upper 1/3 part of left pinna with depressed area of size 16.0 x 8.0 cm around it.
2. Two incised wounds of size 1.0 cm x 1/4 cm x muscle deep and 1/2 x 1/4 cm x muscle deep found on distal phalanx of left ring and little finger at its palmer aspect all the antemortem hematoma skin of his hand was not fully deglosed and found attached.
3. Bruise of size 4.0 x 3.5 cm on right knee anteriorly in lower part, red bruise in colour covering skin is missing.
4. Bruise of size 3.0 x 2.5 cm on left knee anteriorly in lower part with red bruise discontrution covering skin is missing.
5. The demis which is exposed due to feeling off the skin around both ankles and feet due to putrefactive process also shows the mark of electric wire ligature at the level of ankle is on antero lateral aspect with hematoma corresponding.
In the opinion of Dr. S.R. Kochar (PW. 11) the cause of death was ante mortem strangulation.
Having closely scrutinized the evidence of Dr. S.R. Kochar, we find that the prosecution is able to establish that the death of Ram Charan was homicidal in nature.
Extra Judicial Confession:
5. Second incriminating circumstance relied upon by the trial Court was that the appellants made extra judicial confession of the guilt before Jugal Kishore (PW. 1) who in his deposition stated that on August 26, 2000 while he was returning from temple Govind Devji he saw appellants sitting on the wall of temple. On being asked as to why they were not visiting temple Akhandeshwar, the appellants replied that deceased was not repaying them a sum of Rs. 800/-. When on the proceeding night they went to the deceased and demanded money, the deceased instead of making payment, threatened them to kill. The behaviour of deceased got Ganpat Singh angry and they caused injury with stone on the person of deceased and killed him. Relevant portion of statement of Jugal Kishore reads thus:
ge jkr dks ckck ds ikl x;s vkSj ckck ls iSls ekaxs rks ckck us iSls nsus ls euk dj fn;k mYVs gesa /kedh nh fd rqEgsa ejok nwaxkA x.kir flag us crk;k fd eq>s xqLlk vk x;kA ,d iRFkj iM+k gqvk Fkk ftlls ge nksuksa HkkbZ x.kir flag o ujir flag ckck dks ekj dj Hkkx x;sA In the cross examination Jugal Kishore stated:
?kVuk ds 4&5 ekg iwoZ ls eqyfteku ckck ds ikl vkrs tkrs Fks] blfy, eqyfteku dks tkurk gwaA eqyfteku ls esjh jke jke ;ke ;ke ds vykok dksbZ ckr ugha gksrh FkhA eSa eqyfteku ds ?kj ij dHkh ugha x;kA eSa eqyfteku dk ?kj ugha tkurk gwaA Evidently Jugal Kishore was stranger to the appellants and he used to meet them occasionally. The confession so made was not disclosed by Jugal Kishore to anybody though he had occasion to meet many people. Jugal Kishore admitted that after the confession made by the appellants, he straightway went to the police station, and informed the police about the confession. Jugal Kishore deposed thus:
eqyfteku }kjk ;g lc crkus ij eSaus lqHkk"k pkSd Fkkus ij tkdj tqckuh dg fn;kA tc eqyfteku us ckrsa crkbZ rc vkSj dksbZ nwljk ugha Fkk] eSa vdsyk gh Fkk nkZukFkhZ rks vk tk jgs FksA eSaus fdlh nkZukFkhZ dks jksd dj ugha dgk fd eqyfteku ,slh ckrs crk jgs gSA
6. In Lakhan Pal v. State AIR 1979 SC 1620 their Lordships of the Supreme Court indicated that where a prosecution witness, stranger to the accused, deposed that he made the disclosure about the extra judicial confession of the accused for the first time in the police station and that he never told about this to anyone else though he met a number of persons, it was unsafe to rely on his evidence.
7. The evidence of Jugal Kishore appears to us as hightly unreliable and untrustworthy and conviction cannot be founded on such evidence. There is also nothing to show that Jugal Kishore and appellants were ever friendly with each other. So it is highly improbable that the appellants would open their heart before him to make a confession.
Recovery Of Knife:
8. Third incriminating circumstance relied upon by learned trial Court against the appellants was that the knife allegedly used in commission of the offence got recovered at the instance of appellant Narpat Singh. Dilip Sharma, Investigating Officer (PW. 18) deposed that on the basis of disclosure statement of Narpat Singh (Ex. P. 61) knife was recovered by him vide recovery memo (Ex. P. 6) from the roof of temple Akhandeshwar. Madho Kishar (PW. 6) motbir of recovery, however in his examination in chief, stated that it was Ganpat Singh who got the knife recovered. This infirmity creates suspicion as to the recovery of knife. The prosecution has also not led any evidence that from the date of incident till his arrest Narpat Singh had any opportunity to go to the roof of temple Akhandeshwar for the purpose of concealing the knife. We thus find that the prosecution could not establish this circumstance beyond a reasonable doubt.
Finger Prints:
9. Fourth incriminating circumstance, relied upon by the learned trial Court, was that finger prints of the appellants matched with the chance prints lifted from the place of incident. It appears from the report of Finger Print Bureau (Ex. P. 64) that Photographer visited the crime scene on August 23, 2000 and four chance prints were developed by expert. Specimen ten digit finger and palm prints of appellants were also taken. Chance print photographs were compared with the specimen ten digit and palm prints of the appellants and it was opined that they were similar and identical with the specimen finger prints of appellants. It may be noticed that finger prints of the appellants were not taken before the Investigating Officer. Dilip Sharma, 10 (PW. 18) stated thus:
pkUl fizUVl ysus gsrq eSaus eqyfteku dks Fkkuk dksrokyh tgka fd fQaxj fizUVl dk lSDku gS ogka Hkstk Fkk esjs lkeus fQaxj fizUVl ugha fy;s Fks eSa muds lkFk ugha x;k FkkA
10. Under Section 4 of the Identification of Prisoners Act, Police is competent to take finger prints of the accused but to dispel any suspicion as to its bona fides or to eliminate the possibility of fabrication of evidence it was eminently desirable that they were taken before or under the order of a Magistrate. Admittedly finger prints of the appellants were not taken by or under the order of the Magistrate as provided under Section 5 of the Identification of Prisoners Act and this negligence on the part of IO casts a serious mistrust as to genuineness of the evidence. In Mohd. Aman v. State of Rajasthan their Lordships of the Supreme Court indicated thus:
...there is another circumstance which also casts a serious mistrust as to genuineness of the evidence. Even though the specimen finger prints of Mohd. Aman had to be taken on a number of occasion at the behest of the Bureau, they were never taken before or under the order of a Magistrate in accordance with Section 5 of the Identification of Prisoners Act. It is true that under Section 4 thereof police is competent to take finger prints of the accused but to dispel any suspicion as to its bonafides or to eliminate the possibility of fabrication of evidence it was eminently desirable that they were taken before or under the order of a Magistrate.
11. Since finger prints were not taken before a Magistrate we feel it unsafe to accept the evidence led in this regard.
Appellants Were Seen Near The Temple:
12. Another circumstance relied upon by the trial Court was that on August 21, 2000 the appellants were seen coming out of Akhandeshwar temple. Madho Kishan (PW. 6) deposed that he had seen the appellants on August 21, 2000 coming out of the temple and walking briskly. Kailash Chand (PW. 7) also saw the appellants on the said day coming out of the temple. According to him the appellants were empty handed and their clothes were not stained with blood. Merely because for some reasons, the accused was seen running or waling briskly, it does not follow that he was the culprit although a strong suspicion may arise against him Vide Vinod Samuel v. Delhi Administration 1991 Cr.L.J. 3359 (SC).
Clothes Of Appellants Stained With Blood:
13. Next circumstance relied upon by the learned trial Court was that blood of deceased was found on the clothes of the appellants. Dilip Sharma, IO (PW. 17) deposed that pant of Ganpat Singh and Shirt of Narpat Singh got stained with blood. The pant and shirt were recovered vide recovery memos Ex. P. 20 and Ex. P. 21. In the cross examination Dilip Sharma stated:
eqyfteku dks 26&8 dks fxjrkj fd;k Fkk--- eqyfteku us os gh isUV kVZ igu j[ks Fks tks eSaus tCr fd;sA eqyfteku [kwu lus diM+s gh igus jgsA efUnj ds ckgj idM+k ogka [kwu lus idMs+ igus gq, FksA Undeniably the incident occurred 3-4 days prior to the arrest of the appellants and it is difficult to believe that the appellants did not change the clothes. It is unlikely that the appellants would be wearing the clothes all this time without washing off the stains of blood. We find ourselves unable to place reliance on the this evidence.
Recovery Of Identity Card Of Deceased:
14. Last circumstance relied upon by the learned trial Court was recovery of identity card of the deceased at the instance of appellant Ganpat Singh. Dayal Adwani (PW. 15) deposed that identity card of green colour got recovered by the police from the open park of Janta Bazar and he put signatures on the recovery memo. The identity card was lying in the corner of the park. As per the recovery memo (Ex. P. 35) identity card of the deceased stained with blood got recovered at the instance of appellant Ganpat Singh. Dilip Sharma, IO (PW. 17) supported the recovery of identity card. Having closely considered the evidence of Dilip Sharma and Dayal Adwani, we find the recovery of identity card is no consequence. It is inexplicable as to why appellant Ganpat took the card and threw it in the open part which was accessible to all. In our opinion, evidence of recovery of identity card at the instance of appellant Ganpat is no beyond of suspicion and cannot be relied upon.
15. It is well settled that when a case rests on circumstantial evidence, such evidence must satisfy three tests:
(i) the circumstances from which an inference of guilt is sought to be drawn, must be cogently and firmly established;
(ii) those circumstances should be of a definite tendency unerringly pointing towards the guilt of the accused;
(iii) the circumstances, taken cumulatively, should form a chain so complete that there is no escape from the conclusion that within all human probability the crime was committed by the accused and none else.
16. Applied these lucid tests to the facts of the instant case we find that evidence adduced at the trial is not qualitatively such that on every reasonable hypothesis the conclusion is that appellants are guilty. The prosecution failed to establish beyond reasonable doubt that the appellants were guilty. In the ultimate analysis w do not find that the evidence adduced by the prosecution created a network through which there is no escape for the appellants, the facts taken as a whole do not admit of any inference of their guilt. The prosecution could not prove beyond a reasonable doubt that the appellants committed the offence.
17. For these reasons, we allow the appeal and set aside the impugned judgment dated February 20, 2002 of the learned Additional Sessions Judge (Fast Track) No. 1 Jaipur City. We acquit the appellants Narpat Singh and Ganpat Singh of the charge under Section 302 IPC. The appellants Narpat Singh and Ganpat Singh, who are in jail, shall be set at liberty forthwith, if not required to be detained in any other case.