Gujarat High Court
Pratapbhai Maganbhai Shikari vs State Of Gujarat on 6 April, 2018
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
R/CR.A/829/2012 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 829 of 2012
with
R/CRIMINAL APPEAL NO. 1393 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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PRATAPBHAI MAGANBHAI SHIKARI
Versus
STATE OF GUJARAT
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Appearance:
Criminal Appeal No.829 of 2012 :
Ms. SADHANA SAGAR(1091), ADVOCATE for the appellants.
Criminal Appeal No.1393 of 2013 :
Mr. B.M. MANGUKIYA, ADVOCATE for the appellants.
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R/CR.A/829/2012 JUDGMENT
Mr. L.B. DABHI, ADDITIONAL PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1 (in both the appeals)
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 06/04/2018
ORAL JUDGMENT
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Since both these appeals arise out of the same offence, both were heard together and are decided by this common judgment and order. Criminal Appeal No.829 of 2012 has been filed against the judgment and order dated 9.4.2012 passed by the learned Additional Sessions Judge, Panchmahals at Godhra in Sessions Case No.191 of 2011 against three accused, namely, Pratapbhai Maganbhai Shikari, Ratniben wife of Pratapbhai Maganbhai Shikari and Radhaben daughter of Pratapbhai Maganbhai Shikari, whereas Criminal Appeal No.1393 of 2013 has been filed against the judgment and order dated 17.9.2013 passed by the learned Additional Sessions Judge, Panchmahals at Godhra in Sessions Case No.115 of 2012 against two accused, namely, Saileshkumar Pratapsinh Shikari and Bhupatbhai Pratapbhai Shikari. In both the appeals the accused have been convicted for the offences punishable under section 302 read with section 114 of the Indian Penal Code and have been sentenced to undergo life imprisonment and fine of Rs.5000/-, and in default of payment of fine, to undergo simple imprisonment for a period of two months. The accused have also been convicted for the offences punishable under section 143 read with section 114 of Page 2 of 19 R/CR.A/829/2012 JUDGMENT the Indian Penal Code and sentenced to undergo six months' imprisonment and fine of Rs.1000/-, and in default of payment of fine, to undergo simple imprisonment for a further period of one month. The accused have further been convicted for the offences punishable under section 120B read with section 114 of the Indian Penal Code and sentenced to undergo imprisonment for a period of two years and fine of Rs.1000/-, and in default of payment of fine to undergo further imprisonment for a period of one month. The accused have also been convicted for the offences punishable under section 201 read with section 114 of the Indian Penal Code and sentenced to undergo imprisonment for a period of three years with fine of Rs.1000/- and in default of payment of fine, to undergo further simple imprisonment for a period of one month.
2. The facts stated briefly are that the informant Soniben Abhesingbhai Shikari lodged a first information report with the Godhra Taluka Police Station, inter alia, stating that five years prior thereto, at the time of Diwali, her brother-in-law Pratapbhai Maganbhai Shikari had told her that the land which had come to their share was not an ancestral property, but he had purchased the same, and hence, they should leave the land and vacate the house and in this manner quarreled with them and her brother-in-law, his wife Ratniben and their daughter Radhaben had assaulted her on the legs and head with an axe, in connection with which her husband had lodged a complaint. Thereafter, there were disputes between them and her brother-in-law and they did not have social relations and were not speaking to each other. About six months thereafter, there was a dispute in connection with which they Page 3 of 19 R/CR.A/829/2012 JUDGMENT (the informant) had set their house on fire in connection with which they had lodged complaint against them (the informant). Thereafter, two months prior thereto, Pratapbhai, his wife and children had quarreled with them and had thrown her son Dilipbhai in the well and had caused serious head injuries to her son Kishan with a dharia (scythe), in connection with which her son Dilipbhai had lodged a complaint and the accused were arrested and they were enlarged on bail. Her sons used to go for labour work outside. Her son Kishan had returned about four days ago and on Monday as his friend Rajubhai Badharbhai Bariya was to get married in their village, he had come home in the evening and her second son Mahesh had come home from work on the next day, that is, in the afternoon at about 4 o'clock and on that day, namely, two days prior thereto, in the evening at about 5 o'clock, her sons Kishan and Mahesh, both of them had gone to Rajubhai Badharbhai Bariya's house to dismantle the mandap set up for wedding and her husband, who used to do the work of setting up and dismantling mandaps, had gone there and in the evening at about 8 o'clock he had returned home and had gone to sleep. She and her daughter Usha were waiting for her sons and had not gone to sleep till late at night and went to sleep without having dinner.
2.1 Thereafter, on the next day, that is, on the previous day (to the lodging of the FIR) early in the morning she had woken up and had looked in the courtyard of the house and seen her son Mahesh sleeping there, however, Kishan was not to be seen. Thereafter, after having tea, etc., at around 8 o'clock she came out of the house and at a little distance at the boundary of the brother-in-law Pratapbhai's agricultural field, she saw a Page 4 of 19 R/CR.A/829/2012 JUDGMENT person hanging from a branch of the neem tree, and hence, to find out as to who was the person, she and her daughter Usha, both had gone there and found that her son Kishan was hanging from the branch of the neem tree with an odhni around his neck. Therefore, she had sent her daughter Usha to call the members of her family, whereupon her son Mahesh had come there. Her husband had gone for labour work, and hence, he had not come. Thereafter, upon inquiring from her son Mahesh, he had informed her that both the brothers had gone to Rajubhai's house and Kishan was present till 11 o'clock at night and thereafter, he had not seen Kishan, and hence, he had thought that Kishanbhai had gone home and therefore, at night he had gone to Bakhkhar village and from there he had returned home at 3 o'clock at night and gone to sleep. However, at that time he had not seen Kishan having come back or sleeping.
2.2 Thereafter, she and her daughter Usha, both went to the house of the Sarpanch Hitubhai and informed him and he advised them to inform the police, and hence, she had come to the police station and informed that her son Kishanbhai was hanging from a branch of neem tree and gave a statement to inquire into his death. Thereafter, the police had come and prepared papers in connection with the dead body of her son Kishan and the dead body was sent to Godhra Government Hospital for the purpose of postmortem, whereafter the dead body was handed over to them and they had taken it home for the purpose of performing the funeral rites and since it was late yesterday, they had performed the funeral rites of her son Kishan in the morning and upon coming to Godhra they had come to know that the doctor had given a certificate that her Page 5 of 19 R/CR.A/829/2012 JUDGMENT son's death was caused due to strangulation. She has further stated that odhni which was tied as a noose around her son's neck belongs to Radhaben, daughter of her brother-in-law Pratapbhai Maganbhai Shikari and she used to always wear that odhni with her dress and that she knows that odhni. Hence her brother-in-law Pratapbhai Maganbhai Shikari, his wife Ratniben Pratapbhai Shikari, daughter Radhaben Pratapbhai Shikari as well as their sons, keeping a grudge in connection with the land dispute had strangulated her son Kishanbhai and caused his death and to destroy the evidence hanged him from the branch of the neem tree to show that he had hanged himself.
3. Pursuant to lodging of the first information report, the investigating officer carried out investigation and upon finding sufficient evidence against the accused, submitted a charge sheet in the court of the concerned magistrate. As the case was exclusively triable by a Sessions Court, the learned Magistrate committed the case to the Court of Sessions, Panchmahals, Godhra, where it came to be registered as Sessions Case No.191 of 2011. The charge came to be framed at Exhibit 2, which as translated into English reads thus:
"The informant and the accused were members of the same family and were brothers, and hence, they were having disputes with regard to their shares in the ancestral property in connection with which the informant's son Dilipbhai lodged a complaint with the Godhra Taluka Police Station in connection with which the accused were on bail. On 17.5.2011 in the evening, the informant's sons Kishan and Mahesh had gone for the Page 6 of 19 R/CR.A/829/2012 JUDGMENT purpose of dismantling the mandap prepared for the purpose of marriage at the house of Rajubhai Badharbhai Bariya of their village and thereafter, on the next day when the informant woke up she saw that her son Mahesh was sleeping, however, Kishan was not to be seen. Therefore, upon inquiring at about 8 o'clock and coming out of the house at a little distance, she had reached the boundary of the agricultural field of the accused when she had seen the dead body of a person hanging from the branch of a neem tree, and hence, upon inquiring as to who that person was, she had come to know that her son Kishan's dead body was hanging from the branch of the neem tree with a noose made from an odhni around his neck. Therefore, the informant had informed the Sarpanch of the village, who had advised her to lodge a complaint with the police. Thus, while the informant's son was returning home from a wedding occasion, the accused keeping a grudge, hatched a conspiracy to finish him off while he was on the way and strangulated the informant's son and caused his death and thereafter, with a view to show that the deceased had hanged himself and died, the accused got together and hanged the dead body from the branch of the neem tree with a dupatta and destroyed the evidence and in this manner the accused abetted each other and committed the offences punishable under sections 302, 201, 120B and 143 read with section 114 of the Indian Penal Code."
The charge came to be read over to the accused persons, who pleaded not guilty and asked for a trial.
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4. During the course of the trial the prosecution examined, in all, fourteen witnesses and adduced certain documentary evidence on record. The trial court, after appreciating the evidence on record, found that the prosecution had established charge beyond reasonable doubt and convicted all the accused and sentenced them as above.
5. Ms. Sadhana Sagar, learned advocate for the appellants in Criminal Appeal No.829 of 2012, invited the attention of the court to the deposition of PW 1 Hitendrasinh Pruthvisinh Patel, the panch of the scene of offence panchnama, to point out that the said witness has admitted that the odhni, which was seized at the time of drawing the panchnama had not been sealed by the police. Reference was also made to the panchnama of the scene of offence (Exhibit 9) to point out that there were no signs of any footprints or scuffle at the scene of offence. It was further pointed out that the panchnama nowhere shows that the articles which were seized at the time of drawing the panchnama were sealed. Reference was also made to the inquest panchnama Exhibit 10, to point out that there were no injuries on the face of the deceased. Reference was also made to the testimony of PW 3 Ranjitsinh Mahasukhsinh Bariya, the panch of the panchnama Exhibit 14, to point out that the said witness, in his cross-examination, has admitted that it is not recorded in the panchnama as to exactly what Rameshbhai and Ratniben have stated in the presence of police and the panchas.
5.1 The attention of the court was drawn to the deposition of PW 4 Bhundarbhai, son of Sonabhai Bariya, who is the second panch of the panchnama Exhibit 14, to point out that this Page 8 of 19 R/CR.A/829/2012 JUDGMENT panch has also admitted that from the panchnama it is not clear as to which accused has stated what. Reference was made to the testimony of PW 5 Kamleshbhai Fatesinh Bariya, the panch of panchnama Exhibit 17, to point out that this witness, in his cross-examination, has admitted that it is not clearly stated in the panchnama as to which accused has stated what. It was submitted that a common demonstration panchnama of two accused has jointly been drawn by the investigating officer, however, it is not clear as to which accused has actually stated the facts recorded in the panchnama.
5.2 Referring to the testimony of PW 6 Dr. Sandeep Sharma the Medical Officer who performed the autopsy of deceased Kishan, it was pointed out that from the testimony of this witness it has come out that for the purpose of ascertaining the correct cause of death, the trachea and thyroid cartilage as well as tissues near the ligature mark had been sent for the purpose of histopathological examination. It was submitted that such report was called for to ascertain the final cause of death and that in the report it has not been clearly stated as to whether the death of the deceased was suicidal or homicidal. Reference was also made to the testimonies of the other witnesses to submit that none of the witnesses are eye witnesses and that all that they had stated is regarding a red coloured odhni around the neck of the deceased. It was pointed out that in the cross-examination of PW 7 Mangalsinh Sorambhai Bariya, it has been brought out that in the statement made before the police he has not stated that the deceased was hanging with a noose made from a red coloured odhni.
Page 9 of 19R/CR.A/829/2012 JUDGMENT 5.3 The learned advocate had taken the court through the testimonies of all other witnesses, to point out that there is no eye witness to the incident. The entire case is based on circumstantial evidence and that it is only on the basis of the opinion of the medical officer that this is not a case of suicide, that the accused are sought to be implicated and that the sole piece of evidence which has been collected against the accused is in the nature of the odhni which is alleged to be belonging to accused Radhaben. Reliance was placed on the decision of Jharkhand High Court in the case of Malti Mandalain alias Rasia alias Urmial Devi and others v. State of Bihar (Now Jharkhand), 2006(1) Acquittal 431, wherein, in his cross-examination, the medical officer admitted that the injuries found on the dead body of the deceased could also be on account of suicide, as according to him, the ligature mark found on the neck was horizontal and not circular. The court held that therefore, it is clear that the medical evidence is not conclusive as to the cause of death of the deceased, whether it was on account of homicidal violence or due to suicide. It was urged that this is a case of no evidence and that the trial court on the basis of such evidence, was not justified in convicting the accused. It was submitted that the appeal, therefore, deserves to be allowed and the accused are required to be acquitted of the charges levelled against them.
6. Mr. B.M. Mangukiya, learned advocate for the appellants in Criminal Appeal No.1393 of 2013 adopted the submissions advanced by Ms. Sadhana Sagar, learned advocate for the appellants in Criminal Appeal No.829 of 2012 and further submitted that the entire case against the accused is based Page 10 of 19 R/CR.A/829/2012 JUDGMENT upon the odhni allegedly worn by Radhaben, whereas, there is no evidence to establish that the odhni actually belonged to the accused Radhaben.
7. On the other hand Mr. L.B. Dabhi, learned Additional Public Prosecutor, submitted that the prosecution has duly proved the motive behind the offence. It was pointed out that there were disputes between the families of the deceased and the accused in connection with land. Reference was made to the panchnamas Exhibits 14, 17 and 18, to submit that the accused had shown the place of the incident and that the accused Radhaben has identified the odhni seized at the time of drawing the panchnama of the scene of offence as her odhni. It was submitted that the prosecution has duly established the charge against the accused and that the trial court has given cogent, convincing and sufficient reasons for convicting the accused and that no case is made out for interference by this court and that the judgment and order of conviction and the sentence deserves to be confirmed.
8. This court has considered the submissions advanced by the learned advocates for the respective parties and has minutely perused the record and proceedings of the case. It is an admitted position that there is no eye witness in the present case and the entire case is based upon circumstantial evidence. A perusal of the evidence on record reveals that the panchnama Exhibit 14 came to be drawn in the presence of the panchas, wherein it is recorded that a woman and a boy, who have been arrested have stated before the panchas that they wanted to show something and that their names are Ratniben wife of Pratapbhai Maganbhai Shikari and Page 11 of 19 R/CR.A/829/2012 JUDGMENT Rameshbhai Pratapbhai Bariya Shikari. In the panchnama, it has been recorded that in the police vehicle which was driven as per the directions given by the accused, they had come to a land where there was khakhra tree and there, the accused told them that three months prior thereto, their family members, namely, her brother-in-law Abhesingbhai Shikari's sons Kishanbhai and Maheshbhai had gone on the occasion of dismantling mandap at the house of Rajubhai Badharbhai Bariya, where there was a wedding and they were hiding behind a tree and were waiting for both the brothers. At night upon Kishan coming on foot alone, suddenly they caught hold of him and pressed his mouth and thereafter caused his death with a dupatta by putting it around his neck and pulling it and that this was the spot where they had committed the offence. They had further stated that thereafter, as Kishan was dead, they lifted his dead body from there and took it to their house and thereafter at late night, all of them together, came to the agricultural field at a little distance from their house and hanged the deceased by the neck by tying the dupatta on the branch of neem tree. PW 3 Ranjitsinh Mahsukhsinh Baria and PW 4 Bhundarbhai Sonabhai Baria, the panchas of the said panchnama, in their cross-examination have clearly stated that it is not clear in the panchnama as to which accused has stated these words. Another panchnama on which strong reliance has been placed by the prosecution is the panchnama Exhibit 17, which reveals that two accused, namely, Pratapbhai Maganbhai Shikari and Radhaben, daughter of Pratapbhai Maganbhai Shikari stated before the panchas that they wanted to show them something. The accused, accordingly, led the panchas and the police to a place where there was a big Ahakhra tree and next to it there was a dense Khakhra tree Page 12 of 19 R/CR.A/829/2012 JUDGMENT touching the ground and by gesturing towards the trees, stated that three months prior thereto as Abhesingbhai's sons, namely, Kishan and Mahesh had gone for dismantling the mandap prepared for the purpose of marriage at the house of Rajubhai Badharbhai Bariya of that village, they had waited for them by hiding behind the tree, and at night Kishan had come walking alone and they had caught hold of him and had pressed his mouth and had put the odhni around his neck and pulled it and in this manner strangulated him and caused his death. Thereafter, all of them together had lifted Kishan's dead body and taken it home. Thereafter, late at night, all of them together had tied the Kishan's body with the odhni and hanged it on the branch of the neem tree near their house. Thus, the contents of the panchnama, Exhibit 17 and the contents of panchnama, Exhibit 14 are identical insofar as what has been stated by the accused is concerned, though both the panchnamas have been drawn at different points of time, the words used are identical, which gives rise to a belief that the panchnamas were not actually drawn in the presence of the panchas.
9. In the panchnama, Exhibit 18, it has been recorded that the odhni which was used for the purpose of committing the offence has to be identified. That the accused girl is present, whose name is Radhaben, daughter of Pratapbhai Maganbhai Shikari. A red coloured silk odhni is shown to her and she has stated that it belongs to her and she used to wear it with her dress.
10. PW 6 Dr. Sandeep Sharma, the Medical Officer who performed autopsy of deceased Kishan, has stated that the Page 13 of 19 R/CR.A/829/2012 JUDGMENT probable cause of death shown by him at the time of preparing the postmortem report is asphyxia due to strangulation and has further stated that the cause of death would be given after histopathological examination report of trachea and thyroid cartilage is received from the S.S.G. Hospital, Vadodara. The witness is shown the histopathological examination report and upon seeing it, he has stated that the same does not refer to the final cause of death and that there is no clear opinion as to whether the death is a suicidal death or a homicidal death.
11. Several other witnesses have been examined by the prosecution; however, none of them are the eye witnesses. PW 10 Soniben Abhesingbhai Shikari, who is also the first informant and mother of the deceased has admitted that she has not witnessed Kishan's incident with her own eyes and lastly, Kishan and Mahesh had gone together and Mahesh had returned home. She has admitted that in the panchnama, the colour of the odhni is not written. Certain omissions have been brought out in her cross-examination to the effect that she has not stated certain facts stated by her in her examination-in- chief in the statement made before the police. When the witness has initially reported the death of the deceased, an accidental death report has been registered, which has been produced at Exhibit 32, wherein the witness has stated that her son Mahesh had gone out of station and had returned on the previous day and her son Kishan had gone for dismantling a mandap in their village, whereas her son Mahesh had gone for a wedding at Bakhkhar village and she and her daughter were alone at home. Thus, at the time of reporting the accidental death, she had stated that her son Kishan has gone for dismantling mandap, and her son Mahesh had gone for a Page 14 of 19 R/CR.A/829/2012 JUDGMENT wedding; whereas, in the first information report Exhibit 33, the witness has given a different version and has stated that both of her sons had gone together.
12. PW 11 Maheshbhai Ahbesingh Shikari, who is the brother of the deceased, has deposed that he had gone with his brother Kishan on the occasion of dismantling of the mandap and they were together till 11 o'clock at night. At 11 o'clock at night, when he did not see Kishan at the spot, he was under
the impression that Kishan must have returned home; and hence, he alone had gone to his maternal uncle's home at Bakhkhar village. From the evidence of this witness, there is nothing to indicate that he was aware of any other fact relating to the death of the deceased.
13. PW 13 Bhojabhai Bhurabhai Begadia, who was working as P.S.I. at Godhra Taluka Police Station, in his cross-examination, has stated that Soniben had given information about an accidental death and that at that time she had not stated that the odhni with which her son was hanging belongs to Radhaben. In his cross-examination it has further been elicited that he himself had not climbed on the branch of the neem tree to examine the dead body, but constable Mahendrasing, who was accompanying him, had climbed up on the branch and another local person had also climbed there. They had carried out photography of the noose around the neck of the deceased. The witness has further stated that after bringing down the dead body, they had cut the cloth which was wound around his neck. The cloth had been cut in a manner that the knot is not cut. The witness is shown muddamal article No.1 and he has stated that there is no knot on the cloth.
Page 15 of 19R/CR.A/829/2012 JUDGMENT Thereafter, the witness has stated that they had untied the knot on the branch of the tree and that at the time when the dead body was sent for postmortem, the cloth with the knot was still around the neck of the deceased. He has admitted that the muddamal cloth was intact on all four sides.
14. From the testimony of this witness, it emerges that at the time when they took down the dead body they had cut the cloth which was fastened around the neck of the deceased. However, the muddamal cloth which is shown to him is totally intact. Moreover, while the witness has stated that they had cut the cloth in a manner that the knot remains intact, the muddamal article does not have knot. Thus, there is a reason to suspect as to whether the muddamal article shown to the witness is actually the muddamal article which was seized from the neck of the deceased.
15. A perusal of the judgment and order of conviction passed by the trial court reveals that the trial court has placed strong reliance upon the panchnamas Exhibits 14, 17 and 18 for the purpose of convicting the accused. On a perusal of the panchnamas Exhibits 14, 17 and 18, it is evident that the same are in the nature of demonstration panchnamas and are not discovery panchnamas under section 27 of the Evidence Act. In none of the panchnamas has any article has been discovered pursuant to any information given by the accused. Thus, no fact has been discovered as contemplated under section 27 of the Evidence Act. All the three panchnamas, which are based upon the statements made by the accused while they were in police custody, are, therefore, hit by the provisions of sections 24 and 25 of the Evidence Act. The statements contained in Page 16 of 19 R/CR.A/829/2012 JUDGMENT these panchnamas pursuant to which there is no recovery or discovery, therefore, are not admissible in evidence. No reliance can, therefore, have been placed upon such panchnamas.
16. Thus, the entire prosecution case is based upon the fact that the deceased was hanging from a noose prepared from an odhni belonging to Radhaben around his neck. However, there is no evidence on record to establish that such odhni in fact belongs to accused Radhaben. Moreover, from the scene of offence panchnama as well as the testimony of PW 1 Hitendrasinh Pruthvisinh Patel, it emerges that at the time of seizing the odhni, it was not sealed. Besides, in view of the testimony of PW 13 Bhojabhai Bhurabhai Begadia, it is evident that the odhni produced by way of evidence before the court is not the same odhni with which the deceased was hanging. From the testimony of his witness it emerges that the odhni was cut after the dead body was brought down, whereas the odhni which was shown to the witness is intact on all the four sides.
17. Considering the overall evidence on record, it appears that the prosecution case originates from the evidence of PW 6 Dr. Sandeep Sharma, the Medical Officer who carried out autopsy of the deceased, and has deposed that the death was not suicidal death but a homicidal death. However, there is no ocular or circumstantial evidence to establish that the death of the deceased is, in fact, a homicidal death. Assuming for the sake of argument that the death is a homicidal one, except for mere suspicion on the part of the witnesses that it is the accused who have committed the offence, there is no evidence Page 17 of 19 R/CR.A/829/2012 JUDGMENT worth the name to establish any link with the accused. Moreover, the Medical Officer while performing the postmortem had recorded the probable cause of death as "asphyxia due to strangulation", but the cause of death was to be given after the histopathological examination report of trachea and thyroid from the S.S.G. Hospital, Baroda was received. The histopathological examination report Exhibit 22, however, does not state the final cause of death nor has any opinion of the final cause of death been obtained after receipt of such histopathological examination report. Therefore, the medical evidence regarding death having been caused due to strangulation cannot be said to be a final opinion on the cause of death of the deceased.
18. Thus, the prosecution has failed to adduce any admissible evidence for the purpose of establishing the charge against the accused. The findings recorded by the trial court regarding the guilt of the accused are based upon inadmissible evidence in the nature of demonstration panchnamas, which are clearly hit by the provisions of sections 25 and 26 of the Evidence Act. Under the circumstances, in the absence of any evidence to link the accused with the offence in question, the judgment and order of conviction and sentence cannot be sustained.
19. For the foregoing reasons, both the appeals succeed and are accordingly allowed. The judgment and order of conviction and sentence dated 9.4.2012 passed by the learned Additional Sessions Judge, Panchmahals at Godhra in Sessions Case No.191 of 2011, and the judgment and order of conviction and sentence dated 17.9.2013 passed by the learned Additional Page 18 of 19 R/CR.A/829/2012 JUDGMENT Sessions Judge, Panchmahals at Godhra in Sessions Case No.115 of 2012, are hereby quashed and set aside and the appellants are acquitted of the charges levelled against them. The appellants shall forthwith be set at liberty unless required in any other case. Bail bonds, if any, stand cancelled. Fine paid, if any, be refunded.
(HARSHA DEVANI, J) (A. S. SUPEHIA, J) karim Page 19 of 19