Allahabad High Court
Ramesh Jogi (Yogi) vs State Of U.P. on 27 October, 1997
Equivalent citations: 1998CRILJ3861
Author: R.K. Singh
Bench: R.K. Singh
ORDER
1. Ramesh Yogi, accused has filed this appeal against the judgment and order dated 4-6-81 passed in S. T. No. 131/76, State v. Ramesh Yogi, holding him guilty on charges under Sections 302/149, 307/149, 147, I.P.C. and sentencing him to various terms of imprisonment, including life imprisonment on a charge under Section, 302/149.
2. The prosecution case started on the basis of the F.I.R. dated 19-3-78 recorded at 11.45 p.m. The date of incident is said to be 19-3-78 at about 11.45 p.m. The distance of the P. S. is about 7 furlongs. The accused named are, Kurine @ Karsan Kumar, Suresh Kariyal and again another Suresh Kariyal, all residents of Mohalla Antapara, distt. Mathura along with three other persons (one of which is the accused appellant before us). P.W. 5 Sri Uttam Chand is the complainant. The deceased are Mohan and Shiv Kumar, his sons.
3. It is alleged' that on 19-3-78 at about 11 p.m. the complainant along with his sons Mohan and Shiv Kumar (deceased) and Tulsi, injured, (P.W. 3) were going home after closing their hotel. His two servants Dharam Singh and Kaskar Kamrawan (not produced) were sitting in the rickshaw along with the complainant. Rickshaw reached Mohalla Bahadurpura at about 11.45 p.m. His sons Mohan, Shiv Kumar and Tulsi came from behind on a motorcycle, which was being driven by the deceased Mohan. Shiv Kumar (deceased) was sitting on the pillion along with Tulsi, P.W. 3. When they reached near Bansal Tent House at about 11.15 p.m., from the opposite direction, the accused came in a white Ambassador Car and blocked the passage. Therefore, complainant's sons could not proceed further. All these accused came out of the car. There was prior enmity between the parties. Throe unknown persons were also amongst them, whose faces were seen by the complainant and others and later on, they identified them. One of the. accused fired from the country-made-pistol. Others started opening their knives. There was electric light available. The complainant's sons raided an alarm". The complainant reached towards the place of occurrence in his rickshaw. Shiv Kumar; deceased and Tulsi, P.W. 3 ran towards the east to save their lives. The complainant also retreated and ran away. Shiv Kumar ran in another direction. Whereabouts of the sons of the complainant were not known to him. His servants also ran away. The request was to register the case and trace out his sons. The motorcycle was lying on the spot.
4. On the basis of this written report, originally a case under Sections 147, 148, 149 and 307, I.P.C. was registered in the G. D. by Constable Sri Phulwari Lai, P.W. 11 at 11.45 p.m. The case was registered in the G.D./Chik.
5. In the same night, around 0.15 a.m., two memos were received from the hospital indicating that Mohan and Shiv Kumar, both the sons of the complainant, had died and the dead bodies had been received in the hospital. Then the case was converted into one under Section 302, I.PC.
6. Sri R. D. Sharma, then S. I. (P.W. 14) was also present at the time when the case was registered. He took the investigation in his hands and sent the police force to the spot to trace out the accused as well as anticipated deceased Mohan and Shiv Kumar. He recorded the statement of P.W. 1, Sri Uttam Chand in the same night at 0.30 a.m. and reached the spot and took the motorcycle in his possession and prepared a memo for them. The shoes and chappals allegedly belonging to the accused were also collected and memo for the same was prepared. There was abundant electric light available all around the spot. At about 1.30 a.m., he inspected the spot and prepared the site-plan, collected the bloodstained and ordinary earth from the spot. A shirt and a coal allegedly belonging to the accused, were also recovered from there. Memos for these articles were prepared. Thereafter, he went to Mohalla Bahadurpura in order to trace out the dead body and reached the house of Mool Chandra Baghel (not examined). In his house, the dead body of Shiv Kumar was alleged to have been found. But by the time he reached he learnt that the inmates of the house and had taken away the dead body of Shiv Kumar. He found blood spread over the floor. He collected the bloodstained and simple earth from the spot and prepared memos for them. In the same night, he recorded the statements of Bhagwan Das and Paumal, respectively, RW. 10 and P.W. 9. At about 4.30 a.m. he reached the hotel of the complainant and recorded the statement of some witnesses. At 5.30 a.m., he reached the hospital, where injured Tulsi, P.W. 3 was hospitalised. The panchayatnama of both the dead bodies were prepared by him and statements of witnesses of Panchayatnamas were recorded. The articles recovered from the spot were entrusted to the custody of Paumal and documents were prepared. On 28-4-78, he submitted the charge-sheet against the three named accused. (Incidentally the learned Addl. Sessions Judge concerned convicted the three named accused and perhaps their appeals are pending in the High Court). As regards the present appellant, he has deposed that on 14-4-78, he learnt about his involvement in this crime. But he could not arrest him because in May, 1977, he was transferred. He could not take proceedings against them under Sections 82/83, Cr. P. C. The story was unfolded by Tulsi, P.W. 3, the only living son of the complainant Uttam Chand, P.W. 5.
7. P.W. 3, Tulsi Das has said that he was returning with his brother (deceased) on a motorcycle, when the accused came from the side of hospital road and blocked the passage. The motorcycle wash being driven by Mohan, deceased. He adds, that Shiv Kumar alias Shishu was sitting on the pillion along wih him. AH of a sudden six persons came out of the motor car, including three named and three unknown persons. One of them fired at him and he received injuries and ran towards the east for saving his life. He had identified the unknwon accused also in the light available. He, in the course of running away, went to his uncle, Cohu Mal, PW 8 who took him to the hospital, where he was medically examined. Constable Sir Rajendra Prasad, PW 12, had also been deputed to trace out the culprits as well as the deceased. He lifted Moahan (deceased) from the spot and took him to the hospital, where he was declared dead.
8. The medical examination of Tulsi Das, PW 3 was done by Dr. T.N. Goyal, PW 1 on 19-3-1978 at 11.35 p.m. He found the following injuries on his person :-
1) Multiple abrasions 0.3 cm in an area of 23 cms x 5 cms on the left forearm posterior to medial aspect. No tattooing, charring and blackening.
2) Abrasion 6 cm x 4 cm on the back of the left elbow.
Injuries were found to have been caused by firearm and kept under observation. They were about an hour old or so and fresh. He had been brought by Sri Paumal, PW 9. The deceased Shiv Kumar was also brought to the hospital. But he was dead by that time.
9. After Panchayatnamas were prepared, the dead bodies were sent for post mortem examination duly sealed.
10. PW 5, Dr. R.S. Negi, has deposed that as Dr. Shailendra Kumar, who conducted the post mortem examination was dead on the date of hearing of the case, therefore, he had come to identify the documents prepared by him. Dr. Shailendra Kumar had found the following condition of the dead body of Shishu alais Shiv Kumar:-
1) Stabbed wound in numbers serven (7) on the back of neck and root of skull, each measuring 3 cms x 1 1/2 cms x bone deep to 2 cms x 1 cm muscle deep direction front. Fourth cervical vertebra was cut in the neck in an area of 15 cms x 8 cms.
2) Stabbed wounds 2 in number, on the top of head, each in size of 2 cms x 1 cm x bone deep on the top of skull, 15 cms above both ears, direction downwards.
3) Stabbed wound 2 in number, size 3 cms x 1 1/2 cms x muscle deep on back of right shoulder; direction upward and medially.
4) One stabbed wound 4 1/2 cms x 2 pms x muscle deep on right scapular blade; direction front.
(5) Fourteen (14) stab wounds in an area of 20 cms x 15 cms each measuring 6 cms x 2 1/2 cms x cavity deep to 1 x 1 cm x muscle deep. Direction downward and medially extending from right side of back of chest inferior angle right scapula upto right renal angle.
6) Punctured wound size 3 cms x 2 cms x chest cavity deep on front of middle of sternum, 5 cms above the ziphu sternum. Direction; downwards and backwards.
7) Stabbed wound 1 1/2 cms x 1/2 cm x muscle deep on outer side middle of right arm.
8) Abrasion 3 cm x 1 1/2 cms on back of left elbow.
9) Stabbed 1 would 1 cm x 1/2 cm x muscle deep front of left wrist.
10) Multiple abrasions in an area of 5 cms x 3 cms on back and middle right forearm.
11) Linear abrasions 6 cms front of right shoulder.
12) 2 Linear abrasions in an area of 4 cms x 2 cms on right outerior axillary fold.
Internal Examination It shows 4th cervical vertebrae cut under injury No. 1.
Spinal chord lacerated at 4th vertebrae, Sternum is cut under injury No, 6 and ribs 9th to 12th right side cut posteriorly under injury No. 5. Pleura right side punctured at places. Right lurig punctured in the lower end at several places. Right side heart punctured under injury No. 6.
Abdomen :- Paritonium punctured at places.
Abdominal Cavity contains about 1 paint of blood: Stomach contains, semi-digested food material about 1 lb.
Small intestine punctured at places.
Liver :- Right side punctured at 5 places under injury No. 5 Right kidney punctured at 3 places under injury No. 5.
Cause of Death :- As a result of shock and haemorrhage due to ante-mortem injuries.
Dr, Negi, Suptd. Distt. Hospital testified that the post-mortem report is in the hand of Dr. Shailendra Kumar and bears his signature, which he had known very well. This report is Ex. Ka-4 (Carbon copy of the hospital record). The original one is on the record of S.T. No. 367/78. These injuries cumulatively were more than sufficient to cause death in the ordinary course of nature (Injury Nos. 1, 5 and 6). End must have been instantaneous in this case also. This witness has opined that barring abrasions, all other injuries of Mohan and Shiv Kumar alias Shishu, deceased could have been inflicted with a knife or dragger. Shiv Kumar could have survived for 5 to 10 minutes after fatal assault on him. End of Shiv Kumar must have come between 11. 15 to 11.30 p.m.
11. Dr. Shailendra Kumar has also conducted the post mortem examination on the dead body of Mohan, deceased also and found the following condition :-
Ante-mortem Injuries :-
1) Punctured wound 5 cms x 2 cm x chest cavity deep on right side chest just below inferior angle, right scapula. Direction medially and downwards.
2) Abrasion 3 cms x 2 cms in front of right elbow.
(3) Abrasion 3 1/2 cms x 2 cms in front of right knee.
(4) Abrasion 2 cms x 2 cms front of left knee.
(5) Abrasion 3 1/2 cms x 1 cm on dorsum of left foot.
(6) Abrasion 1 cm x 1 cm on dorsum of right middle too.
Internal Examination.
Fourth rib is cut posteriorly under injury No. I Pluera punctured under injury No. 1 on the right side and cacity thereof contains clotted blood.
Right lung midle top punctured through and through under injury No. 1 Paricardiurn punctured under injury No. 1 connecting the wound of right lung.
Heart - Right chamber punctured. Size 11/2" x 11/2" x Chamber deep connecting with injury No. 1.
Stomach contains about 6 ozs. of semi digested food material.
Cause of death : Due to of shock and haemorrhage as a result of ante-mortem injuries.
These ante-mortem injuries were more than sufficient to cause death in the ordinary course of nature. End must have come instantaneously since heart and lung were involved.
The post-mortem report is in the hand of Dr. Shailendra Kr., which Dr. R.S. Negi, Suptd. Distt. Hospital, Mathura identified and was marked Ex. Ka-3, which is a carbon copy of Hospital record, which Dr. Negi had brought with him to produce it in court and it was exhibited treating as original one.
11A. The accused appellant Ramesh Yogi surrendred before the Court of C.J.M. on 8-7-1978 (vide Anokhek Lal, P.W. 13). On the same day, he was sent to Jail. The I.O. Sri Udai Prakash Yadav made an application that the accused be recalled from Jail and that was done on 11-7-1978. The accused was made baparda and sent to jail with requisite direction to keep his face concealed. He had also instructed the accused that he would have to face test identification hence he should keep himself baparda.
12. The test identification parade was held on 22-8-1978 under the supervision of Sri L.P. Gupta, PW 8, Special Executive Magistrate. Tulsi Das, PW 3 and Ram Babu, PW 6 identified him correctly.
13. The LO. Sri R.D. Sharma, PW 14, had submitted the charge sheet against the named accused on 28-4-1978. After a full fledged trial, those three accused were convicted by the learned Addl. Sessions Judge concerned. He could not proceed against the present appeal and Ramesh Yogi, as he was transferred. After receipt of the identification result, the 2nd S.I.O. Sri U.P. Yadav, PW 17 submitted the charge sheet against this accused on 13-9-1978 (Ex. Ka 30)
14. In order to prove its case, the prosecution has examined the following evidence :-
15. PW 1 Dr. T.N. Goyal has proved the ante-mortetn injuries received on the person of Tulsi Das, PS. 3 and has proved them.
16. PW 4 Dr. R.S. Negi has proved the post mortem reports of Mohan and Shiv Kumar, as done by Dr. Shailendra Kumar, deceased.
17. PW 8 Shri L.P. Gupta, Special Executive Magistrate has proved the identification memo and process of identification as conducted by him.
18. PW 11 Constable Clerk Sri Phulwari Lal has proved the writings in the G.D. and chick on the basis of written F.I.R.
19. PW 12 Constable Sri Rajendra Prasad traced out the dead body of Mohan and brought him to the hospital, where he was declared dead.
20. PW 13 Constable Sri Anokhey Lal, then attached to the Court of CJ.M.on the instruction of the Court, made the accused Baparda and sent him to jail in Baparda condition.
21. PW 14 Sri R.D. Sharma is the 1st I.O. and PW 17 Sri Udai Prakash Yadav is the Ilnd and last I.O. They had proved the documents proposed during the course of investigation.
22. PW 15, Constable Sri Nahar Singh brought the sealed bundles from the P.S. to the Court and ulitmately to the Chemical Examiner, Agra. The seals of the bundles remained intact so long as they remained in his custody.
23. PW 16 Constable Sri Babu Lal conducted the dead bodies of Shishu alias Shiv Kumar and Mohan for post mortem examination.
24. PW 18 Head Constable Sri Sultan Singh has proved the documents showing the enmity between the parties (complainant and the named accused and not the present appellant). He has proved some writings in the G.D. prepared by him on the relevant dates.
25. PW 19 Constable Ram Lal took the accused Ramesh Yogi in Baparda condition from the Court of CJM and lodged him in the district jail accordingly. Accused remained throughout in baparda during the period he was in his custody.
26. The relevant eye witnesses examined by the prosecution consist of PW 5, the complainant, who has narrated the entire story as contained in the F.I.R.
27. PW 3 Tulsi Das, the injured son of the complainant, has narrated the entire story as contained in the F.I.R. and has corroborated the statement of his father Sri Uttam Chand, PW 5.
28. PW 6 Sri Ram Babu is the rickshaw puller, on whose rickshaw, the complainant along with his servants was moving towards his house. On the way, the incident occurred. In the light of electricity available on the spot, this witness also saw the accused committing the murder of Mohan Lal and Shiv Kumar and injured Tulsi, PW 3. He had also identified the present appellant Ramesh Yogi in the distt. jail. He has deposed that he, for the first time saw him in the incident and later on in Jail at the time of identification, neither earlier nor thereafter.
29. PW 7 Sri Narayan Das is the cousin brother of Tulsi Das, PW 3. He has deposed that on 19-3-1978 at about 11.30 p.m. Tulsi Das came running after receiving firearm injury and narrated the entire story of the murder committed by the accused and also as to how he escaped after saving his life. Tulsi Das had named the accused before him. During the course of search, he along with other reached the place, where Shiv Kumar alais Shishu was lying injured and unable to speak. He also brought him to the hospital, with the police aid, where he was declared dead.
30. PW 9 Pahumal is the uncle of Tulsi, Tulsi came injured at his residence in the same night at about 11.15 p.m. He was injured. He took him to the hospital via the place of occurrence, where the I.O. gave the motor cycle of the deceased in his supurdagi. From the dead body of Mohan, a wrist watch and some money was recovered and that was also entrusted to him and a memo for the same was further prepared. The panchayatnamas relating to the deceased Shiv Kumar and Mohan were also prepared by the I.O. in his presence.
31. PW 10, Sri Bhagwan Das has deposed that at about 03 a.m he reached his house, where he learnt something about the incident. He reached the spot. The I.O. in his presence, entrusted the motorcycle to Pahumal, PW 9. He has proved the documents prepared by the I.O. on the spot.
32. Accused in his statement under Section 313, Cr.P.C. has denied the allegations against him and expressed total want of knowledge regarding this incident. He has said that the police had launched a case under Sections 399/402, I.P.C. against him. He surrendered before the Court and by the order of the Court, he was made Baparda and sent to Jail in Baparda condition. On account of enmity with the police, he has been implicated falsely in this case. As and when local police Wants to implead somebody, it invariably implicates him falsely.
33. The accused has examined D.W 1 Sri V.P. Chaturvedi, who has said that he used to visit Uttam Restaurant belonging to the complainant, He was also a wrestler. He occasionally visited the restaurant of the complainant for taking tea. etc. He had seen the accused Ramesh Yogi sitting in the restaurant. By implication, he wants to say that the witnesses, who have claimed to have identified him, namely Tulsi and Babu Ram, had seen the accused there.
34. After apprciating the entire evidence and circumstances on the record, the learned trial Court convicted the accused and sentenced him to life imprisonment on the charge under Section 303, read with Section 149, IPC, two years' R.I. on the charge under Section 147, I.P.C. and ten years' R.I. on the charge under Section 307, read with Section 149, IPC.
35. Feeling aggrieved, the accused appellant has filed this appeal.
36. We have heard learned counsel for the parties at stretch and gone through the record. We find that there is much force in this appeal and it deserves to be allowed.
37. There is no dispute that an unfortunate incident took place on 19-3-1978 at about 11.15 p.m. which culminated into the murder of Mohan and Shiv Kumar alais Shishu, the two sons of the complainant Uttam Chand and injury to Tulsi, his third son. It is also not disputed that the three accused named in the F.I.R., namely Kunney, Suresh Kariyal and Anr. Suresh faced the sessions trial and that has resulted into their conviction.
38. After lodging of the report, the formal procedure as contemplated under the Code of Criminal Procedure has been followed. The case has been investigated and necessary and relevant documents were prepared by the I.Os. Accused Ramesh Yogi was sent to Jial in baparda conditiori by the learned C J.M. concerned and he faced the identification parade on 22-8-1978, in which two persons, namely PW 3, Tulsi and Ram Babu, PW 6 correctly identified him. After the receipt of the identification parade report, the I.O. concluded the investigation and submitted the charge sheet against the accused.
39. Accused in his statement under Section, 313, Cr.P.C. has stated that he was the main target of the local police. As and when opportunity arises, it falsely implicates him and the present case is also the model of the same activity of the police.Since the factum of murder on the date, time and place of the occurrence as alleged by the prosecution has not been disputed, we do not want to dwelve deep into that matter, as the. learned counsel for the appellant pressed the following points only :-
1) The accused was known to the witnesses from before.
2) The identification has been made by both the witnesses Tulsi Das and Ram Babu, who are closely associated with each other. Therefore, their evidence cannot found the basis of conviction.
3) Lastly, it has been urged that the accused was not properly made baparda and remained exposed to several persons, including these witnesses. Therefore, their evidence, is not wrothy of reliance, further because these witnesses could not identify the appellant during the course of incident.
40. We have to examine the prosecution evidence in this context.
41. The I.O. Sri R.D. Sharma, PW 14 has deposed at page 3 of his statement (paper No. 58 of the paper book) in these words; which are being translated into English.
The. name of this accused was known to him on 14-4-1978.1 had also learnt that this accused had participated in the impugned incident but he could not arrest him. No proceeding under Sections 82/83 had been taken as he himself was transferred in the beginning of May, 1978.
In the cross-examination, he has admitted on the same page that he remained posted in Kotwali upto the whole of May, 1978 (the present case relates to P.S. Kotwali). He did not take any steps for searching him at his house and obtaining an order of attachment under Sections 82/83, Cr.P.C.
42. When it was put to him as to whether this accused has been implicated in several cases by the police, he pleaded ignorance. He further states that he did not inform other police stations, of the distt. that this accused was a wanted criminal under Section 302, IPC and he should be immediately got arrested. He further admits that in the statement of the complainant, the name of the accused was no disclosed. However, 'rickshawala' word has been used, He also learnt that Sri Ram Babu, PW 6 was a resident of Naugaza Mohalla, but his parentage could not be gathered. He further admits that he had seen the house of Sri Ram Babu, which is situated in MohaUa Dalpat, but he could not tell its distance. Charge sheet against the appellant was submitted by Sri U.P. Yadav, S.I. 1.0. No. 2, PW 17.
43. The accused under Seciton 313,Cr.P.C, in reply to question No. I states that Uttam Chand was having a restaurant named Uttam Restaurant in Mohalla Jawaharghat, Mathura. His sons were Mohan, Shishu and Tulsi Das. The accused says that he does not know the named culprits.
44. The main question which strikes us is the admission by the 1st 1.0. Sri Sharma, PW 14 that the name of the accused was known to him on 14-4-1978 and he remained in P.S. Kotwali up to the whole of May, 1978 but he did not take any step to arrest the accused. There appears no explanation as to why this sort of inertia was displayed by him. It does not appear to be a conduct of a normal I.P. That gives force to the argument of the learned counsel for the appellant that his time up to 10-7-1978 was utilized just to procure the presence of this accused to get him identified by the PW outside jail and put him before the witnesses in jail to identify him formally and, thereafter and make it a fool proof case. The contrivance of Sri Sharma further exposed him that, although he submitted the charge sheet against the named accused on 28-4-1978, but he did not disclosed in the charge sheet that some other accused, including the present appellant, were absconding. He says that he does not write like that. But this is not proper The originally charge sheet must display the names of all the known persons, if at all, known, their addresses etc. and further, the fact that despite best effort, their arrest could not be effected. This is another abnormality shown by the prosecution, which gives a strong support of the arguments of the learned counsel for the accused that the investigation is not fair.
45. PW 5 Sri Uttam Chand, complainant admits in the cross examination at page 41 that he could not know the name of the rickshawala till the time when he lodged the report, because it, did not occur to him. At page 42, he admits that he used the services Of Sri Ram Babu and his rickshaw quite often before the occurrence. He was a resident of Mohalla Naugaza. But he was not his customer. But he had to admit that one Suresh Kariyal had a fighting with his deceased son Sishu and marpit had taken place. Suresh, the injured, had lodged the report against Ram Babu PW 6 and his son Sishu, as co-accused. But he denies that he was instrumental in getting Ram Babu released on bail. This statement of the complainant does not inspire confidence, that he did not know the name of Sri Ram Babu at the time of lodging of the report, even though lie was very much associated in a criminal case along with his son Sishu, deceased. It is impossible to believe that Sri Uttam Chand, being the father of Sishu, could not have enquired about other co-accused challenged along with him. He must have known the name of appellant as well as about Ram Babu prior to this incident. Therefore, the evidence of Ram Babu, PW 6 becomes suspect that he was not known to the complainant.
46. Sri Ram Babu, PW 6 admit at page 2 of his statement (Paper book page 44) that he was interrogated by the 1,0. about 3-4 months after the incident. At the time of the occurrence, the accused appellant was wearing white clothes and sporting a "beard also and he had noted mentally the entire hulia of the accused, but did not tell this fact to the 1.0, He cannot explain as to how the 1.0. could miss to note the hulia of this accused, although, allegedly, this witness had said this fact to him. He further says at page 3 that even after seeing this accused, he could not understand or gather about his residence and even this fact whether he belonged to Mathura or some other district. After about 4 months of the occurrence, he learnt that some of the unnamed miscreants had been arrested and they had to be identified. Sri Ram Babu was a professional rickshaw puller. So his visit to almost every important mohalla can be easily presumed. Further, he says at page 3 that he used to wash his clothes at Bengalighat. (Incidentally, he is a Dhobi by caste). That is also a public place. Hence the possibility that the witness could see the accused at Bengalighat place, where he used to wash his clothes, cannot be d out. That is why, instead of clearly denying that he had seen the accused at Bengalighat prior to the incident, he says simply that he does not know. It means at least 50 per cent admission is very much there. He further admits that along with him, Shishu, deceased was the co-accused in a case under Section 307, IPC, which had been pending on the date of incident. Therefore, his visit to the restaurant of the complainant can be easily imagined and believed.
47. In the identifiction memo, the fact that the accused had beard, is not noted. But on the date of the occurrence, he decidedlly had been sporting beared as deposed by Sri Ram Babu himself. Therefore, in absence of beard, Ram Babu could not have easily identified the accused in jail. It indicates that he had been identified simply because he was known to the witnesses, including Sri Ram Babu and Sri Tulsi from before this incident. In this background in naming of the accused by the witnesses of fact, including the complainant, under Section 161, Cr.P.C. creates a grave doubt in our mind that these witnesses did know the whereabouts and details of the accused.
48. Apart from these things, we find that the witnesses Sri Tulsi and Sri Ram Babu, respectively PW 3 and 6 could not have seen the accused committing the crime, as is clear from the evidence discussed below.
49. In the site plan prepared by the I.O., letter E shows the place from where the complainant and the witnesses saw and identified the accused, at places A, B, C and D. According to the I.O., the distance was about 25 to 45 feet. The witness Tulsi came from east and at point E, he had to slop along with others and from there only, the witnesses could see the occurrence. A look at the site plan further shows that after the receipt of the injury, Tulsi, PW 3 and Ram Babu, PW 5 allegedly ran away for the safety of their lives towards the east. Mohan fell down after crossing the whole of the lane at point Dl (to the south of the house of Jamna Prasad) and Sishu fell down in the farther east at the house of Mool Chand. This place also could not bee seen from point E. According to the statement of Sri Tulsi Das, PW 3, the incident took place like a blitz. Hardly, within a minute or so, everything was done and the accused escaped. This much time was available to Sri Tulsi to identify the accused and mentally retain his hulia, which he never disclosed but mentally preserved it for nearly 4 months after the incident. Thus he had no opportunity to note the features of the accused. The culprits came like lightening. Satish fired shot from his pistol. Suresh pierced his knife in the body of Mohan and he ran away. He also ran for safety of his life, but received a fire shot. Therefore, he was not in a position to mentally observe the activity of the accused in such a short time. He did not stay at the spot. Rather, he ran towards his restaurant and contacted his uncle Pohumal. He did not repeat his visits to the place of occurrence along with his uncle. In the cross examination, at page 30, he admits that in his presence, Suresh, accused (named) pierced his knife in the body of Mohan from the back side and, thereafter, he ran away. Therefore, he could not see as to what special activity was done by the accused appellant. Further, he says that for the first time, he saw the accused appellant when he himself was sitting on the pillion and the accused was coming out of the motor car. Thereafter, although the accused chased him but in that situation, he could not see and identify him because he was running for his life. When asked as to why did he not explain the hulia to the I.O., he says that he did but he does not know as to how it was not recorded by the I.O. Whereas, the I.O. says that no such hulia was given by this witness. He further says that when Suresh pierced his knife in the body of Mohan, the accused were chasing him as well as Shishu. That further confirms that he had no opportunity to correctly identify the accused appellant on the shop.
50. Not only this, towards the end at page 30 of the paper book, he says that he did not name Sri Ram Babu Riskshawala to his father or to the I.O. and then the question is as to why he did not do so. Although in the normal course, he knew Sri Ram Babu from before as he was a co-accused with his brother Shishu, deceased.
51. He had to face a very hard circumstances at page 31 when the situation as to how he could see the face of the accused while running away. In order to reply to this question, he had to make himself a Marich of Ramayan, who used to look behind towards Lord Ram, while he was chasing him. But that cannot be the normal behaviour of a prudent person, who was running away to save his life and still looking back and wasting time for nothing. Therefore, in his effort to make his statement more plausible and acceptable, he carved out a theory that occasionaly he looked, back while running. This is not acceptable. Moreover, he did not say so before the I.O. Therefore, we hold that this witness Tulsi had no opportunity to see the face of the accused appellant while chasing him or committing the murder.
52. Not only this, before the I.O., he stated that he saw the accused firing with his own eyes, but changes that statement that he could not see the second fire at all and he sticks to this version now. Not only that, before the I.O., he stated that seeing the accused, he jumped from the motorcycle and ran towards the east and in that process, he received the injuries. Therefore, he could not see the incident at all. He was a regular seller while sitting at his restaurant. He admits that Mohalla Antapara, to which the accused belongs, is behind his restaurant. To top it all, he says that before the incident, he did not either see or know the name of the appellant, although distance between his Mohalla and his restaurant is about 2'/2 furlong only. Therefore, we hold that Tulsi Das, PW 3 had no opportunity to see the face of the accused-appellant rather, there are strong probabilities that he had seen this accused earlier to the incident because he lives quite close to his restaurant. Despite that, he did not tell this fact either to the I.O. or to the complainant. The reason for this concealment is not understandable. Therefore, his evidence on the point of identification of the accused is totally bogus.
53. Now, we have the statement of PW 6, Sri Ram Babu, another star witness, who tells everything but the truth. He was used by the prosecution on account of his association with the deceased Shishu. That is why, the complainant simply said that he was going in a rickshaw along with his two sons. But those servants have not been produced for unexplained reasons. The name of Sri Ram Babu although known to the complainant, was not mentioned in the F.I.R. nor did Tulsi stated so by naming this witness under Section 161,Cr.P.C.
54. Sri Ram Babu, PW 6 states that up to 1977-78, he was a rickshaw puller and resided in Mohalla Naugaza. But after this murder case, he stopped plying rickshaw. He says that the culprits, six in numbers, came out of the car in a lightening manner and committed the crime. He turned his rickshaw towards the east and ran with the complainant Sri Uttam Chand, PW 5 and came to his restaurant. The time was so short at his disposal. that he could not identify the culprits, except those who had been known to him.
55. In the cross-examination, he had to admit that he was a co-accused with the accused Sishu in a case under Seciton 307, IPC. He had fixed place to park the rickshaw or ply the same. He says that he did not go to the Mohalla of the accused for unknown reasons. The I.O. met to him for the first time about 3-4 months after the incident along with other hosts of constables and police force. About the hulia, he says that he disclosed the same to the I.O. but he could not say as to why this was not noted. The statement of the witness Sri Ram Babu was recorded after extreme delay, for which no explanation was available on record. That makes his statement incredible. After such a long lapse of time, it is difficult to retain the special features on the faces of the accused. Therefore, we find that Sri Ram Babu is a procured witness and his testimony does not inspire confidence for reasons unexplained i.e. he was not named in the F.I.R. although his name was known to the complainant and, secondly, he did not have opportunity to identify the culprits because the incident took place within a minute or so and he was running for the safety of his own life as well as the life of the complainant. Thus, we are left with no other evidence to connect the accused with this crime.
56. The accused surrendered in the court on 8-7-1978. On the same day, an application was moved by the I.O. Sri U.P. Yadav for preparation of a warrant, indicating that he should be kept baparda. He was summoned, but no such instruction was given by the Court nor any request was made that the accused should be kept baparda. He was again summoned from the Jail on 11-7-1978. Then he was made baparda. Thus despite the fact that the name of this accused was known in April, 1978, no effort was made to arrest him nor a close watch was kept on his movements, so that he could remain free without any parda and without any direction, as deposed by PW 13 Sri Anokhey Lal. Thus, there was ample opportunity for the witness to identify the culprits even before he was arrested. Hence this is also a factor, which makes the value of the identification parade a big zero. The learned lower Court has not properly appreciated the evidence and, therefore, his conclusions have gone wrong.
57. The appeal has much force. It is, accordingly, allowed. The judgment and order passed by the learned trial court dated 4-6-1981 is set aside. The accused is on bail. His bail bonds and surety bonds are discharged. He need not surrender.
58. Let notice be issued to Sri Rajesh Pathik, Advocate and Sri Shyam Mohan, son of Rameshwar Prasad, deponent of the affidavit filed along with the Criminal Application No. 68747 of 1997, in this appeal, to show cause why contempt action should not be taken against them under the Contempt of Courts Act. The reply should be filed within four weeks. Office is directed to register separate miscellaneous case against them.
59. List for orders on8th Dec. 1997.