Bombay High Court
Prashant Appasaheb @ Apparao Kate vs The State Of Maharashtra on 5 March, 2012
Author: T. V. Nalawade
Bench: Naresh H. Patil, T. V. Nalawade
Cri. Appeal No. 284/10
1
IN THE HIGH COURT AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 284 OF 2010
Prashant Appasaheb @ Apparao Kate,
Age 23 years, Occu. Cleaner,
R/o. Vairaj, Tq. Barshi, Dist. Solapur. ....Appellant.
Versus
1.
The State of Maharashtra
2. Pramod Kashinath Kondare,
Age 35 years, Occu. Agri.,
R/o. Chikharde, Tq. Barshi,
Dist. Solapur. ....Respondents.
Mr. M.B. Kolpe, Advocate for appellant.
Mr. V.D. Rakh, A.P.P. for State.
CORAM : NARESH H. PATIL &
T. V. NALAWADE, JJ.
RESERVED ON : 15th February, 2012.
PRONOUNCED ON : 5th March, 2012.
JUDGMENT :[PER T. V. NALAWADE, J.]
1. The appeal is filed against the judgment and order of Sessions Case No. 111/2009, which was pending in the Court of Additional Sessions Judge, Osmanabad. The appellant is convicted ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 2 for offences punishable under sections 302 and 376 (f) of Indian Penal Code ["I.P.C." for short] and on each count, the appellant is sentenced to suffer imprisonment for life and to pay fine of Rs.
25,000/- (Rupees twenty five thousand). Both the sides are heard.
2. The first informant Promod Kondare is a resident of village Chikarde, Tahsil Barshi, District Solapur. The deceased Pranita was a daughter of Promod and Manisha is the wife of Promod. The deceased was aged about 6 years. Annasaheb Thorat is a cousin on maternal side of Promod and Annasaheb is a resident of village Kaudgaon, District Osmanabad.
Appellant/accused was a friend of Annasaheb and they had lived together in one room in Pune for some time when both of them were working in Pune. The native place of accused is Vairag, Tahsil Barshi, District Solapur. The accused was aged about 23 years at the relevant time.
3. Marriage of Annasaheb was to be performed on 7.5.2009 at Kaudgaon. Many relatives and friends of Annasaheb had come to Kaudgaon few days prior to the date of marriage.
Promod, Manisha, two daughters of Promod and son of Promod were present in Kaudgaon on 4.5.2009. The accused was also present in Kaudgaon on that day and all of them had come to ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 3 attend the marriage. The accused was known to few persons from Kaudgaon as accused had worked in the field of one Pandurang Thorat of Kaudgaon for some time in the past.
4. On 4.5.2009, in the noon time, the accused left Kaudgaon, by saying to Annasaheb that he was proceeding to Osmanabad. On the way he met Jainuddin Shaikh of Kaudgaon at bus stand of Kaudgaon. When he was leaving for Osmanabad, he invited Jainuddin to come with him to Osmanabad, where the accused wanted to give a liquor party. They together went to Osmanabad. They met three more friends of Kaudgaon at Osmanabad. The accused purchased liquor bottle of 750 M.L. in Osmanabad and they enjoyed liquor at a Dhaba. From there, the accused and Jainuddin returned to Kaudgaon. At Kaudgaon, accused purchased one more bottle of liquor and this liquor was consumed by accused and Jainuddin. When they are present at bus stand of Kaudgaon, Annasaheb Thorat came there at about 8.30 p.m.. Annasaheb became angry after seeing that accused was drunk. Annasaheb knew bad habits of accused and so he asked accused to go to the house of Annasaheb, where the accused was to take dinner.
5. After 9.00 p.m. the accused, Promod and Gangaram ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 4 Bhosle (maternal uncle of Annashabe) took dinner in the house of Annasaheb. Manisha helped mother of Annasaheb, Taramati, to serve the dinner to these persons. These ladies had already served dinner to children, boys and girls, who had come there and they were made to sleep on the platform (Ota) of the house of Annasaheb. This platform is situated by the side of village road.
On the same road, at some distance, there is the house of Kashinath Lohar and this house has also platform adjacent to the road. Some male persons, who had come to Kaudgaon to attend the marriage, were to sleep on the platform of the house of Lohar on that night.
6. After taking dinner, Promod went to the platform of the house of Lohar for sleeping. The accused was to sleep in the cattleshed of house of Pandurang Thorat, as he knew Pandurang Thorat. After the dinner, the accused went to platform of the house of Annasaheb, where alongwith other children and girls, deceased Pranita was sleeping. Gangaram was present in the vicinity of this platform. One Nagnath Thorat, who prepares food items in functions like marriage, came there to help the ladies for preparing food items for Shidori [in Shidori gifts of food articles are given to the parents of bride]. When accused was present on the platform of the house of Annasaheb, he first took a boy away ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 5 from the platform and it appeared that he was attending the boy.
Then the accused took Pranita on his lap and he sat there for some time. Taramati, mother of Annasaheb, Manisha and other ladies were making preparation for Shidori and they were by the side of the platform. Chulha, a cooking place, was created at some distance from this platform and so the ladies, Nagnath and some other persons were there.
7. When dinner was being served to accused, Taramati had noticed that accused had consumed liquor. At about 10 p.m. Taramati, Manisha and Nagnath noticed that accused was taking Pranita away from platform and he had taken Pranita on his shoulder. At that time, accused was wearing blue half T-shirt and black pant. Taramati enquired accused as to where he was taking the girl. Accused told that he was taking the girl to her father, to the platform of the house of Lohar. Bhausaheb Patil is a cousin on maternal side of Annasaheb. He had also come to Kaudgaon to attend the marriage and at about 10 p.m. he was present on the platform of the house of Lohar. He noticed that the accused was taking a girl towards western side of the village. The accused was not known to him, but he noticed that he was a boy aged about 20 to 22 years. Pranita was not seen alive after this incident of last seen.
::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 68. On 5.5.2009, early in the morning, Manisha started searching for Pranita as Pranita was to take bath. When she noticed that Pranita was missing, she, Taramati and others started taking search for Pranita. At about 7-00 a.m. some persons, who had gone towards the field of Balasaheb Naikwade, noticed that dead body of a girl was lying under a Neem tree in the field of Naikwade. From these persons Annasaheb learnt that dead body was lying in the field and somebody informed to Promod about it.
Pramod had gone to other side to answer nature's call.
9. After seeing the dead body, Annasaheb contacted Pandurang Thorat and asked him about the accused. Due to antecedents of accused, Annasaheb had suspicion against the accused. On the previous night also, Annasaheb had made enquiry with Pandurang at about 10-00 p.m. and he had noticed that the accused had not reached to the house of Pandurang for sleeping at that time. On 5.8.2009 Pandurang informed that accused was there. Annasaheb advised him to keep the accused with him somehow and not to allow him to leave the place.
Annasaheb then went to police station with Police Patil. P.S.I. Sarawade came to Kaudgaon.
::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 710. There were injuries on the face of dead body, showing that stone was hit on the face. A stone having blood stains was lying near the dead body. There was no inner wear and skirt on the dead body and blood was coming out through the private part of the girl. Promod saw the dead body and he identified it as of Pranita. When police came there, Promod gave report that somebody had raped and murdered his daughter Pranita.
11. On 5.5.2009 itself Annasaheb expressed to police that he had suspicion against the accused. P.S.I. Sarawade called the accused and the friends of accused, who had enjoyed the liquor on the previous day with accused. On 5.5.2009 Sarawade did not record the statement of the accused or Annasaheb and he did not show formal arrest of the accused, but accused was detained by him. On 5.5.2009 the statements of friends of accused, who include Jainuddin Shaik, were recorded. They admitted that they had consumed liquor with the accused. But Jainuddin informed that accused had left his company at 8.30 p.m. and he had gone towards the house of Annasaheb from bus stand of Kaudgaon.
Accused denied his involvement in the crime. Sarawade prepared enquest panchanama, spot panchanama and he referred the dead body for post mortem examination. He took over the articles like the skirt and inner wear lying at some distance from the dead ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 8 body and he also took over the stone along with earth sample.
12. On 6.5.2009 the investigation of the case was handed over to Police Inspector Pujari. Pujari visited Kaudgaon and he made enquiry with Annasaheb, his mother and other relatives, who had come there for marriage. He recorded statements of Annasaheb, Taramati, Manisha, Nagnath Thorat, Balasaheb Patil and of some other persons. He again made enquiry with Jainuddin Shaikh and other friends of accused. A pair of sandle of accused was found near the house of Bhagwan Thorat and it was taken over as blood stains were found on it. On 6.5.2009 formal arrest of the accused came to be shown. There were blood stains on the inside portion of the clothes and the clothes were taken over. The clothes included bunion, under wear, T-shirt and pant.
13. Accused came to be produced before the Magistrate for obtaining police custody remand on 7.5.2009 and after obtaining police custody remand, the accused came to be referred for medical examination. Injuries like imprint abrasions on both the knees of the accused and abrasion on his abdomen were found. The injuries were sustained more than 24 hours prior to the time of examination. The P.M. Report came to be collected and doctor, who conducted the P.M. on dead body, gave opinion that ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 9 Pranita had died due to cardio respiratory failure due to head injury and genital injury.
14. During investigation police collected clothes of the deceased, the blood sample of the deceased, blood sample of the accused and the clothes of the accused. These articles came to be forwarded to C.A. Office. The C.A. Report showed that blood group of accused was "O". However, C.A. report showed that on the clothes of the deceased and on the clothes of the accused, blood group "A" was present. The statements of some witnesses like Taramati, Nagnath, Jainuddin came to be recorded under section 164 of Criminal Procedure Code. Charge-sheet came to be filed against the appellant/accused for offences punishable under sections 302 and 376 (f) of I.P.C. Before the Trial Court, the accused pleaded not guilty.
15. The prosecution examined 17 witnesses in the Trial Court. The Trial Court has believed the witnesses, who are examined on the incident of last seen. The Trial Court has also believed the other witnesses and the Trial Court has relied on the panchanamas of seizure of clothes of the accused. The Trial Court has considered the injuries, which were found on the person of the accused. On the basis of circumstantial evidence, the Trial ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 10 Court has convicted and sentenced the accused for both the offences.
16. The appellant/accused had taken a defence that in the past, in Pune, he had quarrel with Annasaheb and due to that quarrel, Annasaheb has falsely implicated him in the case. It was submitted in appeal for the accused that the Trial Court has not considered the circumstances like belated disclosures on the last seen incident by the witnesses, belated medical examination of the accused, belated seizure of clothes of the accused, absence of the name of the accused in F.I.R. and the discrepancies in the evidence of witnesses with regard to day and date of incident.
17. For the appellant, some reported cases were cited like:-
(i) A.I.R. 2007 SC 1355 [Geejaganda
Somaiah Vs. State of Karnataka],
(ii) A.I.R. 1973 SC 343 [Rahim Beg Vs.
State of U.P.],
(iii) A.I.R. 1995 SC 1437 [Madhusudan
Singh : Narian Mahto Vs. State of
Bihar],
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Cri. Appeal No. 284/10
11
(iv) [2009 (3) B. Cr. C. 781
CHHATTISGARH HIGH COURT
[Sheokumar Vs. State of Chhattisgar]
(v) [2009 (1) B. Cr. C. 104] BOMBAY HIGH
COURT (Nagpur Bench [The State of
Maharashtra Vs. Yashwant @
Manohar s/o. Rushi]
(vi) 2009 CRI. L. J. 3708 [Samandar Singh
s/o. Badrilal dhakad Vs. State of
M.P.]
On the basis of the observations made in the aforesaid cases, it was submitted for the accused that following essential conditions need to be satisfied, when the case entirely rests on circumstantial evidence.
(I) The circumstance from which conclusion is to be drawn should be fully established.
(II) The circumstances should be conclusive.
(III) All facts established should be consistent only
with the hypothesis of guilt and inconsistent with innocence of the accused.
(IV) The circumstances should exclude the possibility of guilt of a person other than the accused.
(V) There must be a chain of circumstantial ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 12 evidence which should be so complete that it should not leave any reasonable ground for the conclusion consistent with the innocence of the accused and it must show that in all probability the act must have been done by the accused and (VI) There must be proximity in respect of the incident of last seen with regard to time, space and place.
There cannot be any dispute over the aforesaid pre-conditions laid down by the Apex Court.
18. In the cases reported as A.I.R. 1970 SC 648 [The State of Andhra Pradesh Vs. I.B.S. Prasada Rao and Ors.] and A.I.R. 2009 SC 1066 [State of Goa Vs. Pandurang Mohite], the Apex Court has further discussed the aforesaid pre-conditions. The Apex Court has observed that, "It is not necessary that every one of the circumstances in itself must decide the complicity of the accused. In such cases the Court has to consider the total, cumulative effect of all the circumstances established by the prosecution. If all such circumstances together give inference regarding the complicity of the accused, the Court can presume that the evidence is sufficient to prove the guilt." In view of the provisions of sections 3, 106 and 114 of Evidence Act, ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 13 when the incriminating circumstances are established, it becomes necessary for accused to give explanation. In the aforesaid cases, it is further observed that, "Explanation of the accused must be rational and not fanciful hypothesis. The explanation must be such that it creates reasonable doubt as to the guilt of the accused." The reasonable doubt may arise due to absence of evidence on a particular circumstance also. But, when absence of evidence and some ig circumstances create only a vague apprehension or too remote possibility of innocence of the accused, such circumstances cannot be ground for acquittal, ground for giving benefit of doubt. It is settled position of law that when no explanation is offered by the accused in respect of such established circumstances, the Court can consider the absence of explanation as one of the circumstances against the accused.
Then the Court can draw the inference as provided under section 114 of Evidence Act. At the time of appreciation of the evidence, the Court is expected to keep in mind the aforesaid pre-conditions laid down in respect of admissibility of circumstantial evidence and also explanation in respect of the pre-conditions.
19. In the present case, the prosecution has given evidence on the incident of last seen by examining some witnesses and some evidence is given to establish other ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 14 circumstances, which are incriminating in nature. Annasaheb (PW 2) has given evidence that accused was his friend and the accused had come to Kaudgaon to attend the marriage. The marriage was to take place on 7.5.2009, but many relatives of Annasaheb including the family of Promod (PW 6) had come to Kaudgaon few days prior to the date of marriage. Evidence is given by Annasaheb and other witnesses that family of Promod including deceased ig Pranita and accused were present in Kaudgaon on 4.5.2009. In the statement given under section 313 of Criminal Procedure Code, the accused has produced the marriage invitation card in respect of marriage of Annasaheb received by the accused. This card is produced by defence as in the evidence, Annasaheb has tried to say that he had not invited accused for the marriage. Thus, the presence of the accused in Kaudgaon on 4.5.2009 is not seriously disputed by the defence.
20. Jainuddin Shaikh (PW 7) is examined by the prosecution to prove the presence of accused in Kaudgaon on 4.5.2009. Jainuddin has deposed that he knew accused from prior to the date of incident as 3 to 4 years back the accused was working in the field of Pandurang Thorat of Kaudgaon. This witness hails from Kaudgaon. He has given evidence that on 4.5.2009 at about 3.30 p.m. the accused met him at bus stand of ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 15 Kaudgaon and the accused invited him for enjoying liquor party at Osmanabad. He has given evidence that they together went to Osmanabad from bus stand and in Osmanabad, the accused purchased a liquor bottle. He has given evidence that after purchasing of liquor bottle there, three other friends came to them and they enjoyed the liquor at a Dhaba situated on Barshi road. He has deposed that from the Dhaba he and accused returned to Kaudgaon. He has given evidence that at Kaudgaon the accused purchased one more liquor bottle and then he and accused consumed that liquor also.
21. Jainuddin (PW 7) has given evidence that when he and accused were present near Bhel stall, near bus stand of Kaudgaon at about 8.30 p.m., Annasaheb (PW 2) came there. He has deposed that Anna became angry after seeing that accused had consumed liquor. He has deposed that Anna asked accused to go to the house (of Anna). Thus, the evidence of Jainuddin shows that on 4.5.2009 the accused was in his company from 3.30. p.m. to 8.30 p.m. In the cross examination of Jainuddin (PW 7), it is brought on the record that he had not stated before police that Anna had asked accused to go to the house, but the police statement shows that accused had gone to the house of Anna from the Bhel stall. Thus, it can be said that the omission is not ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 16 correctly recorded and this circumstance cannot be called as material improvement.
22. Annasaheb (PW 2) has deposed that on 4.5.2009 accused had gone to Osmanabad from Kaudgaon and when accused returned to Kaudgaon, he found that accused was drunk.
Anna has not given evidence that he had gone to Bhel Stall at about 8.30 p.m. and there he had scolded the accused. Anna has given evidence that at 9.00 p.m. when accused came, he scolded the accused as the accused was drunk. Anna has given evidence that he asked the accused to go to the cattleshed of Pandurang Thorat for sleeping there. The evidence of Anna shows that he was aware that accused took dinner in his house with Promod and Gangaram Bhosle as he left the house after their dinner. Thus, the evidence of Anna shows that from 9.00 p.m. onwards, the accused was present in his house.
23. The evidence of Jainuddin (PW 7), the record and the evidence of Investigating Officer show that the statement of Jainuddin was recorded by police on 5.5.2009 in noon time. It is brought on the record in the evidence of Nagnath Thorat (PW 14) that on 4.5.2009 he had purchased a liquor bottle. Nagnath runs Bhel stall near bus stand of Kaudgaon. After bringing this ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 17 evidence on record, defence avoided to put further questions to Nagnath in respect of selling of the bottle of liquor to the accused.
In the evidence of Jainuddin, it is brought on record that at 11.00 a.m. of 5.5.2009 accused was seen by him in police vehicle when police were present in Kaudgaon village. Though it is brought on record in the evidence of Jainuddin (PW 7) that his statement was recorded by police on 6.5.2009, the record shows that it was actually recorded on 5.5.2009. Though the evidence of Anna (PW
2) is not consistent with the evidence of Jainuddin (PW 7) on the point that Anna had scolded accused at 8.30 p.m. near Bhel stall of Nagnath, there is other evidence to prove that after 9.00 p.m. on that day the accused was present in the house of Anna. Due to such other evidence, not much weight can be given to the aforesaid discrepancy found in the evidence of Anna in relation to the version of Jainuddin.
24. Taramati (PW 5), mother of Annasaheb, has given evidence that on that night Gangaram, Promod and accused together took diner in her house and the dinner was served by her. She has given evidence that her brother Gangaram stayed near platform of her house and Promod went to the platform of the house of Lohar, where he was to sleep. She has deposed that smell of alcohol was coming from accused and after the dinner ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 18 the accused was seen near the platform of the house of Anna. She has deposed that the accused first attended a small boy, who was sleeping on the platform by taking the boy for outing for some time. She has deposed that on this platform some girls were sleeping and from these girls, the accused took Pranita (deceased) on his lap. She has deposed that accused then lifted Pranita on his shoulder and he started to leave. She has deposed that when she noticed it, she questioned the accused as to where he was taking the girl. She has deposed that the accused replied that he was taking the girl to her father. Taramati has given evidence that the accused then took the girl away.
25. Taramati (PW 5) has further deposed that on that night she and other ladies were busy till 12.30 of night as they were preparing food articles for Shidori. She has deposed that on the next morning, Manisha made enquiry with her as Pranita was not available. Taramati has deposed that she told that Pranita must be with her father. Taramati has deposed that as they could not find Pranita, they started searching for Pranita. She has deposed that after some time, they learnt that dead body of a girl was lying in the field of Naikwade. She has deposed that she went there, she saw the dead body and it was the dead body of Pranita.
::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 1926. In the cross examination, Taramati (PW 5) has admitted that the accused had come to the village on Monday.
The incident took place on Sunday. But this illiterate lady has given such admission in the cross examination. Not much can be made out due to this admission as the evidence as a whole shows that as per her version the incident took place on 4th, Sunday and the dead body was found on the next day. In the cross examination, Taramati has admitted that she had gone to Chikarde village of Promod on 5.5.2009, where the funeral on the dead body took place. The evidence of Taramati as a whole shows that police made enquiry with her on the next day of finding of dead body of Pranita i.e. on 6.5.2009. The record shows that the statement of Taramati was recorded on 6.5.2009. Much was argued in respect of inability of this lady to give specific, exact date of her police statement.
27. Manisha (PW 3), mother of the deceased, has given evidence which is similar to the evidence of Taramati on the incident of last seen. She has deposed that she and Rohini, another prosecution witness, had helped Taramati when Taramati had served the dinner to accused and two other persons. Manisha has further deposed that she was there, when the accused was taking Pranita away and Taramati had questioned the accused as ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 20 to where the accused was taking Pranita. The evidence of Manisha shows that she did not go to the platform of house of Lohar on that night and so she could not confirm that the accused had really taken Pranita to her father. Thus, both Taramati and Manisha had seen the accused taking Pranita away with him on his shoulder on that night after taking dinner by the accused.
28. In the evidence of Manisha, in the cross examination, it is brought on the record that before police this witness had stated that her husband had come to the house of Anna at about 6.30 a.m. on 5.5.2009 for taking a pot as he wanted to go to answer the nature's call. This portion of the police statement is proved by the defence in the evidence of Pujari (PW 17). This so called contradiction cannot help the defence in any way, as the evidence on record shows that the missing of Pranita was not taken seriously initially. Many persons with their families had come there for the marriage and the evidence shows that they kept searching for Pranita with the hope that she was present in the vicinity of the house of Anna. Manisha (PW 3) has also admitted that her statement was recorded by police on 5.5.2009, when as per the record, it was recorded on 6.5.2009. Her evidence also shows that they had gone to the native place Chikarde on 5.5.2009. In view of this and other circumstances, ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 21 nothing can be made out due to the discrepancy in the evidence of Manisha in respect of the date of police statement. In the evidence of Promod (PW 6), it is brought on the record that he, his wife, Taramati and others went to Chikarde at about 11 to 11.30 a.m. on 5.5.2009 itself and he did not wait for conducting P.M. examination of the dead body. The dead body was collected by other relative and then it was taken to Chikarde.
29. Rohini (PW 4) is a nice of Promod. She has given evidence on the presence of accused near platform on that night.
She has described one more incident by stating that at about 8 to 8.30 p.m. of 4.5.2009 the accused, who was drunk, had held her hand. She has deposed that he had rescued herself. The police statement of Rohini was recorded on 7.5.2009. At the relevant time, she was a girl aged 13 years. The evidence already discussed shows that at about 8.30 p.m. the accused was present near the Bhel stall, bus stand of Kaudgaon. The evidence of Taramati shows that the boys, girls were sleeping on the platform after taking dinner. In view of the late disclosure of the incident her age, the probability that she was sleeping and other circumstances, this Court holds that not much weight can be given to the evidence of Rohini.
::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 2230. Nagnath (PW 14) is resident of Kaudgaon. He runs a Bhel stall near bus stand of Kaudgaon and he is also cousin of Anna. He has given evidence that he went to the house of Anna to give help in preparation of food articles for Shidori. He has given evidence that he reached there at 9.30 p.m. The evidence of aforesaid lady witnesses and this witness shows that Chulha, a cooking place, was created near the platform of the house of Anna. The tenor of the cross examination of this witness shows that defence is not disputing that he was there for preparing food articles, though his time of reaching there is disputed by the defence. He did not know accused prior to that day. In view of circumstances, that on that night he had seen accused and on the next day he could see the accused, when the accused was detained by the police, it can be said that his evidence as regards identification needs to be believed. Nagnath has deposed that when the accused started taking the girl towards western side of the village, Taramati questioned the accused about it. Thus, Nagnath is also witness on the incident of last seen. He has given evidence that he was present near the platform till 1.00 to 2.00 a.m. on that night. It is only suggested to him that he reached the house of Anna at about 10.00 to 10.30 p.m. on that night and this suggestion is denied by Nagnath. His police statement was recorded on 6.5.2009.
::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 2331. Bhausaheb Patil (PW 8) is also a cousin of Anna. He hails from other village and he had come to Kaudgaon only for the marriage of Anna. He has given evidence that on that night after 9.00 to 9.30 p.m. he went to the platform of Lohar. He had stayed in the house of other relative. He has given evidence that at about 10.00 p.m. when some persons were making arrangement of Shidori near the house of Anna, he noticed that from the platform of Lohar, accused (described as a boy aged about 20 to 22 years) was taking a girl on his shoulder to the western side of the village.
In the cross examination, he has admitted that he knew Pranita.
Unfortunately, map showing the locations of the house of Anna and house of Kashinath Lohar was not prepared during the investigation of the case. On the basis of evidence given by prosecution, it needs to be ascertained, as to whether the platform of the house of Anna is visible from the platform of the house of Lohar. The evidence of witnesses like Taramati, Anna and Nagnath show that the platform of Lohar is not visible from the platform of the house of Anna.
32. Bhausaheb (PW 8) has given evidence that he was chit-chatting with Prakash Mane and Raosaheb Mane at the relevant time. The evidence of Bhausaheb does not specifically ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 24 show that that Promod and Anna were present on the platform of Lohar at the relevant time. The evidence of Anna (PW 2) shows that he was not present on platform of Lohar at about 10.00 p.m. and he returned there at about 10.30 to 11.00 p.m. The evidence of Anna in cross examination shows that for going to the field of Naikwade, where dead body was found, one is required to cross the platform of house of Lohar. The evidence further shows that on this road, there was facility of street light at the relevant time.
The evidence of Anna (PW 2) shows that at about 10.00 p.m. he was present near the bus stand of Kaudgaon and he had contacted Pandurang Thorat to ascertain as to whether the accused had come to the house of Pandurang. The statement of Bhausaheb was recorded by police on 6.5.2009. Thus, it was possible for Bhausaheb to notice the accused if the accused had taken the girl towards western side.
33. Promod (PW 6) has given evidence that Prakash Mane, Raosaheb Mane and Bhausaheb Patil (PW 8) were present on the platform of Lohar on that night. He has given evidence that he was chat-chatting for some time with these persons and then he went to bed. He has denied the suggestion given by the defence that he was awake till 11.00 to 11.30 p.m. on that night. He has specifically stated that he went to bed at about 9.30 p.m. He has ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 25 however admitted in the evidence that he met Anna at 9.30 p.m..
From this admission, inference cannot be drawn that at 10.00 p.m. also Anna was present at this platform. Inference cannot be drawn that at 10.00 p.m. Promod (PW 6) was awake and he could have noticed accused, if accused had taken Pranita away. In ordinary course, Bhausaheb would have given evidence on the presence of Anna, if Anna was really present there at the relevant time. In the cross examination, Nagnath (PW 14) has admitted that he had seen Prakash Mane, Bhausaheb Patil and Gangaram Bhosle on platform of the house of Anna on that night. He has deposed that these three persons were present there till 12.00 to 12.30 hours of the night. However, his evidence shows that he did not go to the platform of Lohar, to see who were sleeping on that platform. The evidence on record shows that Bhausaheb did not take dinner in the house of Anna on that night.
34. It is not disputed that Gangaram remained near the house of platform of Anna after taking the dinner. The evidence shows that for some time Taramati and Anna had gone to the villagers, as some ladies were to be invited for preparing the food articles of Shidori. But, at the relevant time Taramati had returned there. Taramati has not given evidence on the presence of Nagnath, Prakash Mane or Bhausaheb. Considering the distance ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 26 between the houses of Anna and Lohar and the fact that there are only two houses between these houses, the possibility that Bhausaheb and Prakash Mane had gone there on that night is there, but that does not mean that they were continuously present near this platform. The presence of Nagnath near the platform of the house of Anna was natural as he was there to help the ladies for preparing food articles for Shidori. In view of these circumstances, not much can be made out from the admission of Nagnath that Bhausaheb and Prakash Mane were present on the platform of the house of Anna on that night. In any case, the evidence of Nagnath shows that he had not seen Annasaheb and Promod in the vicinity at the relevant time. Similarly, the evidence of Bhausaheb does not show that Promod or Annasaheb were there and they had an opportunity to see the accused. Further, it needs to be kept in mind that it was night time and many persons with their families had gathered there for the marriage of Anna. In view of these circumstances, if Bhausaheb had not paid much attention to see who the girl was on the shoulder of the accused, this circumstance cannot be given much weight. This Court holds that both Nagnath and Bhausaheb can be safely believed.
35. The evidence of P.S.I. Sarawade (PW 16) shows that he made investigation of the case only on 5.5.2009. His evidence ::: Downloaded on - 09/06/2013 18:15:46 ::: Cri. Appeal No. 284/10 27 shows that after seeing the dead body, he formed the opinion that it was the case of rape and murder. His evidence shows that Promod (PW 6) gave report on 5.5.2009 (Exh. 30) and then the investigation was started. Sarawade prepared enquest panchanama and spot panchanama (Exhs. 38 and 39, respectively) in presence of panch witnesses. Exh. 30, F.I.R., shows that it was recorded at about 9.30 a.m. on 5.5.2009. Exhs.
38 and 39 show that they were prepared between 9.55 a.m. and 11.50 a.m. on 5.5.2009. The evidence of Balaji Sangve (PW 15), a police officer, shows that after the P.M. examination, the dead body of Pranita was handed over to a relative of the deceased.
The receipt at Exh. 54 shows that one Birudev Kondare had taken the custody of dead body. This record is consistent with the evidence of Promod that he did not wait in village Kaudgaon for taking the dead body in his custody and he immediately went to Chikarde, his native place at about 11.00 a.m. This circumstance and the evidence of Manisha and Taramati, which is already discussed, show that the persons, who had seen the deceased lastly with the accused, had gone to Chikarde at about 11.00 a.m. on 5.5.2009 and so, there was no question of recording of the statements of these witnesses on 5.5.2009. The evidence of Promod and Anna show that they had no discussion with the ladies before giving of F.I.R., Exh. 30. In view of these ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 28 circumstances, the F.I.R. was given against unknown person by Promod. So, not much can be made out due to circumstance that in the F.I.R., no suspicion was expressed against the accused and the statements of the aforesaid material witnesses were recorded on 6.5.2009. Unfortunately, the prosecution has not brought on the record the statements of aforesaid witnesses recorded under section 164 of Cr.P.C. though under section 157 of Evidence Act, they would have helped the prosecution in corroborating the versions of the witnesses. The aforesaid evidence shows that at the first opportunity, the witnesses who had seen the deceased lastly in the company of accused, gave the statements to police.
So, it cannot be said that the statements of material witnesses like Manisha and Taramati were made late.
36. The evidence of Nagnath (PW 14) and Sarawade (PW 16) shows that on 5.5.2009 itself the accused was taken in custody by Sarawade, though no formal arrest was shown. The evidence of Sarawade and Anna shows that Anna had expressed suspicion on 5.5.2009 itself and that is why, accused was taken in custody by Sarawade. Sarawade (PW 16) has given explanation for not recording the statement of Anna on 5th, by saying that Anna was busy in funeral. This Court has gone through the case diary and the case diary is consistent with the version of ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 29 Sarawade that in view of suspicion expressed by Anna, the accused was taken in custody on 5th itself. It can be said that statement of Anna ought to have been recorded by Sarawade on 5th itself and on that basis Sarawade ought to have made further investigation of the case. Inaction on the part of Sarawade has not created reasonable doubt about the version given by Anna in view of the aforesaid circumstances.
37. The evidence of witnesses on incident of last seen and the record show that statements of material witnesses were recorded by police on 6.5.2009 and not on 5.5.2009. The aforesaid circumstances like leaving of Kaudgaon by Promod with the ladies like Taramati, Manisha, immediately after seeing the dead body, are sufficient to explain the delay caused in recording statements of these ladies by police. The evidence of material witnesses is consistent with each other. There was virtually no reason to these witnesses to falsely implicate the accused, who had come to attend the marriage of Anna. In the cases reported as A.I.R. 2002 SC 3164 [Bodh Raj alias Bodha and ors. Vs. State of Jammu and Kashmir] and A.I.R. 2004 SC 261 [Banti alias Guddu Vs. State of Madhya Pradesh], the Apex Court has laid down that, "It is not rule of universal application that if there is any delay in examination of a particular witness, the ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 30 prosecution version becomes suspect. Mere delay cannot in all cases be termed fatal so far the prosecution is concerned. There may be sufficient reasons for the delay. If the delay is explained, the Court can act on testimony of such witnesses, if the testimony is found cogent and credible." In view of the circumstances of the present case, this Court holds that the evidence of aforesaid witnesses, excluding witness Rohini, can be relied upon. There are other circumstances also to corroborate their versions.
38. It was argued for defence that the aforesaid prosecution witnesses have not confidently stated about the exact date of their police statement. It was submitted that there is a possibility of existence of record of other statements previously given by the witnesses. To ascertain this possibility, this Court has gone through the case diary. Nothing of that sort was found in the case diary. It appears that the witnesses were confused and they could not give the exact date of their police statement. In the case reported as A.I.R. 2003 SC 2846 [Golakonda Venkateswara Rao Vs. State of Andhra Pradesh], the Apex Court has observed that last seen evidence of rustic village woman cannot be discarded on the ground that there is discrepancy in the statement of witness about day and time of the occurrence.
::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 3139. At the time of appreciation of the evidence by the Court, the Court is expected to keep in mind the set up and environment in which the crime is committed. The Court is further expected to consider the level of understanding of the witnesses and different responses which such witnesses would give in a particular situation. The response, conduct of rustic, ignorant villagers may not be similar to that of urban sophisticated witnesses. The facts of the case in hand show that most of the witnesses are rustic and ignorant villagers. The evidence of Taramati and of other witnesses show that they felt it necessary to go to Chikarde, the native place of Promod, even when there was marriage of Anna, as unfortunate incident had taken place. It was important for them to give company to Promod, his family and to see that they give whatever little support, they could give to Promod. The evidence shows that they gave priority to the funeral which was done at Chikarde. For this reason also the statements were belated. The witnesses probably got confused regarding the date of recording statements by police. To some extent, police also needs to be blamed for this circumstance.
40. Anna (PW 2) has given evidence that at about 10.00 p.m. of 4.5.2009 he had contacted Pandurang Thorat from bus ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 32 stand on mobile phone to ascertain that accused had reached the cattleshed of Pandurang Thorat. Anna has given evidence that he learnt from Pandurang that the accused had not reached there at about 10.30 p.m. Anna has given evidence that after finding of the dead body, he again contacted Pandurang on mobile phone and at that time, he learnt that accused was present in the cattleshed of Pandurang. It is already observed that there is sufficient evidence to infer that Anna had expressed suspicion against the accused on 5th itself. In view of these circumstances and aforesaid evidence, the evidence of Anna also needs to be believed. The aforesaid evidence shows that there is evidence with the prosecution on the incident of last seen and immediately after finding of the dead body, suspicion was expressed against the accused. There is evidence of other circumstances also against the accused. In view of provisions of section 54 of Evidence Act, the evidence of Anna about general bad character cannot be considered.
41. Dr. Jadhav (PW 1) has given evidence that he received dead body of Pranita at about 11.30 p.m. on 5.5.2009, he started P.M. examination on the dead body at 12.30 p.m. and completed it at 1.30 p.m. on the same day. The P.M. report at Exh. 14 is proved in the evidence of Dr. Jadhav. Exh. 14 shows that stomach ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 33 contained semi-digested food and there was digested food in intestine. In respect of this circumstance, at one place, doctor has given evidence that the deceased had taken food 7 to 8 hours prior to the death. In the cross examination, doctor corrected himself by saying that the death took place within 4 to 8 hours of taking of the last meal. The P.M. report shows that rigar mortis was developed in whole body. Doctor has given opinion that rigar mortis develops within 3 to 4 hours in summer season. In Glaisters Medical Jurisprudence, 9th Edition, Page 42, it is mentioned that an ordinary meal leaves stomach in about four hours. There was semi digested food in stomach in this case. So it can be inferred that the death took place within 4 hours of taking the last meal.
42. The evidence already discussed shows that prior to 9.00 p.m. the dinner was served to the children in the house of Anna and after that the children were made to sleep on the platform of house of Anna. This circumstance shows that within 4 hours of the last meal the death of Pranita took place. Thus, the time gap between the point of time when accused and deceased were last seen together and when the death took place, is so small that the possibility of any person other than the accused being the author of crime is virtually impossible. So, the burden ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 34 was on the accused to give explanation as required under sections 106 and 114 of the Evidence Act.
43. It is already observed that the map showing the location of platform of house of Anna and of house of Lohar was not got prepared. The map showing the distance between the spot where the dead body was found and the house of Anna was also not got prepared. In view of these circumstances, it becomes necessary to find out the approximate distance between two places on the basis of the evidence given by the prosecution witnesses. Anna (PW 2) has given evidence in cross examination that the house of Balasaheb Naikwade is situated on the western side of house of Lohar, just opposite to the house of Lohar.
Beyond the house of Naikwade there is a field. Spot panchanama, Exh. 33, is proved in the evidence of Udayakumar (PW 10). The map which is prepared on spot panchanama by police is consistent with the evidence of Anna (PW 2). The dead body of Pranita was lying in the field of Balasaheb Naikwade. Though there is no specific evidence on exact distance between the house of Anna and the spot of offence, the spot where the dead body was found, inference is easy that the spot of offence is not far away from the house of Anna. It is brought on the record in the cross examination of the lady witnesses that many villagers go ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 35 towards that side to answer the nature's call. Thus, the spot is not far away from the village or the house of Anna. The evidence given by the witnesses show that Pranita was taken to western side by the accused. Pranita was sleeping at that time. Thus, the distance between the spot of offence and the spot from where the accused had taken the deceased with him is so short that this circumstance also points finger to the accused.
44. Dr. Jadhav (PW 1) found four anti-mortem injuries on the dead body. All the four lacerated wounds were mainly on face and forehead. There was fracture of nasal bone and fracture of skull bone. There was sub-arachonoid haemorrhage. There was rupture of hymen and rupture of vaginal vault. Doctor has given opinion that the death took place due to shock with cardio respiratory failure due to head injury and genital injury. Though in provisional death certificate dated 5.5.2009 the opinion as regards the death was reserved by the doctor, the evidence of doctor and P.M. report show that on 6.5.2009 the doctor gave aforesaid opinion. Suggestions were given to the doctor for defence that such injuries can be caused in accident or in attack made by animal, but the doctor has denied the suggestions. One stone was found near the dead body. In view of nature of injuries, there is no possibility that there was attack of animal or all the ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 36 injuries were sustained in an accident. Unfortunately, the stone taken over from the spot of offence was also not confronted to the doctor.
45. In addition to the injuries like rupture of hymen and rupture of vaginal vault, there were injuries like vaginal lacerations on left and right labial regions. The size of the laceration was 1.5 x 0.5 c.m. and 2 x 0.5 c.m. Doctor has stated in the evidence that the injuries to private part mentioned in column Nos. 15 and 18 of P.M. report can be caused due to hard object and the aforesaid ruptures can be caused by hard object like finger, but not by penis. In cross examination, the doctor has admitted that injury to labial region from column No. 15 can be caused by hard and sharp object. In the cross examination, the doctor has further stated that as semen was not detected in vaginal swab, there was no intercourse and so, his opinion about commission of offence under section 376 of I.P.C. is inconclusive.
In view of the nature of evidence, particularly, the opinion given by the doctor, the Trial Court has passed some strictures against the doctor. For deletion of the strictures, the doctor has filed Writ Petition No. 797/2010, which is being decided by this Court today itself.
::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 3746. When there is expert evidence under section 45 of the Evidence Act, the evidence has two parts viz. (i) data of evidence and (ii) opinion evidence. Opinion evidence is only advisory in nature and it is neither conclusive nor substantive. The weight, which may be given to opinion evidence, depends upon the reasons given and expertise of the witness in the field. In the case reported as A.I.R. 1959 SC 488 [Haji Mohammad Ekramul Haq Vs. The State of West Bengal], the Apex Court has laid down that the Court can refuse to place any reliance on the opinion of an expert which is unsupported by any reason. In the present case, reason is given that there was no semen detected in vaginal swab. This reason is not acceptable in view of position of law and also for common sense. It is not necessary that in every sexual intercourse, there would be oozing of semen. In section 375 of I.P.C., it is made clear that even slight penetration is sufficient to constitute the offence under section 376 of I.P.C. In the present case, there was rupture of hymen and vagina. There were other injuries on labial region. There was profuse bleeding through the private part of the girl. The prosecution case is based on circumstantial evidence and in view of the provisions of sections 106 and 114 of Evidence Act, the burden was on accused to give explanation with regard to aforesaid injuries. In view of the position of law and the aforesaid circumstances established by the ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 38 prosecution, inference is easily possible of offence of rape in this case. This Court holds that such inference needs to be drawn.
Thus, the data evidence and the opinion evidence in respect of homicide is sufficient to prove that it is the case of homicide. The data evidence given by the doctor and position of law discussed above, are sufficient to prove that there was the rape also. At this stage only, it needs to be observed that no injury was found on the private part of the accused. But due to the absence of injuries on the private part of the accused, inference cannot be drawn that he had not committed rape.
47. In the cross examination, Dr. Jadhav (PW 1) has admitted that injuries were not mentioned in enquest panchanama on head and private part of the dead body. If, enquest panchanama, which is duly proved in the evidence of Udaykumar (PW 10) is seen, column No. 10 of the panchanama shows that injuries on face between two eyes etc. are mentioned in enquest panchanama. In column of injuries found on private part, there is mention that there was tear of private part and there was bleeding through private part. Due to the nature of injuries mentioned in the enquest panchanama, not much weight can be given to the aforesaid admission given by the doctor in the cross examination.
::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 3948. The evidence of Pujari (PW 17) shows that he referred the accused for medical examination on 7.5.2009. Dr. Sanjay Nalawade (PW 12) has given evidence that he examined accused on 7.5.2009 at 7.00 p.m. Doctor has given evidence that he found injuries like abrasion on abdomen of the size 7 x 0.5 c.m. and abrasions on both right knee and left knee of size 2 x 0.5 c.m. and 1.5 x 1 c.m. The injuries on the knee are described as imprint abrasions. There was no injury found on the private part of the accused. In respect of injury found on abdomen, doctor has given opinion that injury was caused due to scratching. The injury certificate, Exh. 45, is consistent with the evidence of doctor.
Doctor has given opinion that these injuries were sustained prior to 24 hours of the examination. The evidence of doctor shows that he has ruled out the possibilities of sustaining such injuries due to fall or due to beating given to a person. This doctor had collected blood sample of the accused. The C.A. report at Exh. 46 in respect of sample shows that the blood of the accused is of group "O".
49. It is true that in rape case in view of section 53 (A) of Cr.P.C., it is necessary to refer the accused for medical examination immediately after taking him in custody. The evidence of Sarawade (PW 16), the first Investigating Officer, ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 40 shows that even when suspicion was expressed by Anna (PW 2) against the accused and the accused was not taken in custody, the accused was not formally arrested. No further proper steps of investigation were taken by Sarawade. The evidence already discussed shows that such steps ought to have been taken by Sarawade, but he did not show interest in the investigation.
Fortunately, the investigation was handed over to Inspector Pujari on 6.5.2009. Though there are aforesaid circumstances, the discussion already made, particularly with regard to the nature of injuries sustained by the accused show that there was no scope for manipulation. In ordinary course, Sarawade ought to have arrested the accused on 5.5.2009, Sarawade ought to have examined person and the clothes of the accused on 5.5.2009 and he ought to have referred the accused for medical examination on the same day, Sarawade ought to have also made investigation to collect other circumstantial evidence like the evidence on last seen circumstance.
50. The circumstances and the conduct of Sarawade show that Sarawade was either not competent to make investigation of such a case or he showed negligence. The possibility that the investigation made by Sarawade is designedly defective, is also there. However, even if, the evidence of prosecution is considered ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 41 dehors, such omissions on the part of Sarawade, the evidence appears to be reliable. In the case reported as A.I.R. 1995 SC 2472 [Karnel Singh Vs. State of M.P.], the Apex Court has observed that, "When there is defective investigation, the Court has to be circumspect in evaluating the evidence. It would not be right in acquitting an accused person solely on account of defect in investigation. To do so would tantamount to playing into the hands of the Investigation Officer, if the investigation is designedly defective." So this Court holds that the medical evidence, the injuries found on the person of accused on 7.5.2009, can be used against the accused as one more incriminating circumstance.
51. In the evidence of Sanjay Thorat (PW 13) the panchanama of seizure of clothes of accused dated 4.5.2009 is proved. The evidence of Pujari (PW 17), the second Investigation Officer, is also there on the seizure panchanama. Evidence is given by Sanjay that there were red spots on T-shirt and bunion of accused. Evidence is given that there were red spots on inner side of the pant near the chain. There were many red spots on the underwear (Articles 8 to 11). The panchanama at Exh. 48 is consistent with the evidence given by Sanjay and Pujari. Evidence is given by Pujari (PW 17) that clothes of deceased, clothes of ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 42 accused and other aforesaid articles were sent to C.A. Office with covering letter.
52. The C.A. reports at Exhs. 67 and 68 show that blood of group "A" was detected on the skirt, which was recovered from the spot of offence and on the top of the deceased, which was taken over at the time of P.M. examination. The C.A. report also shows that blood of group "A" was detected on pant and underwear of the accused. It is already observed that the blood group of accused is "O" (Exh. 46). For the reasons already given in respect of the admissibility of the evidence of the circumstance of presence of injuries on the person of accused, this Court holds that the evidence of seizure of clothes of the accused made on 6.5.2009 needs to be believed. This evidence is again one more incriminating circumstance against the accused.
53. The discussion made above shows that not only incident of last seen, but other incriminating circumstances are established by the prosecution. No plausible explanation is given by the accused. He did not complain to J.M.F.C. when he was produced before J.M.F.C. on 7.5.2009 that there was assault made on him by police. He also ought to have explained the presence of blood of group "A" on his clothes when his blood group is "O".
::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 43There was no reason at all for Annasaheb or Promod to falsely implicate the accused in such a serious case, when the accused had come there to attend the marriage of Annasaheb. The aforesaid evidence is sufficient to prove the guilt of the accused.
54. The Trial Court has believed the aforesaid evidence. In the case reported as A.I.R. 1969 SC 395 [Narbada Prasad Vs. Chhaganlal and Ors.], the Apex Court has laid down that when the Trial Court relies upon its own sense of the credibility of a witness, the Appellate Court is certainly at a disadvantage, because it has not before it the witness but the dead record of the deposition." In view of the facts of the present case, this Court holds that the Trial Court has rightly believed the aforesaid prosecution witnesses and there is no possibility of interference in the findings given by the Trial Court.
55. Some more cases were cited for the appellant. In the case reported as 2009 (2) B. Cr. C. 127 BOMBAY HIGH COURT (Aurangabad Bench) [The State of Maharashtra Vs. Dr. Arvind s/o. Ghanshyam Ajabe], this Court has observed that negative finding in C.A. report needs to be accepted as it is, but if there is positive C.A. report, the report would have low evidentiary value. Facts of this reported case were altogether different. In the ::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 44 case reported as A.I.R. 1975 SC 1727 [Ram Narain & Ors. Vs. The State of Punjab], the Apex Court has discussed the effect of conflict between direct evidence and expert evidence. The facts of this reported case were also different. This Court has discussed the relevant evidence in this regard sufficiently.
56. For the State case reported as A.I.R. 2009 SC 2190 [Satyapal Vs. State of Haryana] was cited. In this case, there was circumstance like delay caused in giving report and it was a case filed for the offence punishable under section 376 of I.P.C.
There was also some conflict between opinion of doctor and the evidence given in respect of rape. In view of the facts of the case, the accused was convicted for offence punishable under section 376 of I.P.C. The facts and circumstances of each and every case are always different. This Court has appreciated the evidence in the light of observations made by the Apex Court in this regard.
57. One more case reported as A.I.R. 2004 SC 1290 [State of Punjab Vs. Ramdev Singh] was cited for the State. In this case, the Apex Court has observed that the Appellate Court should not lean in favour of acquittal by giving weight to irrelevant/insignificant circumstances. It is observed that the doubt has to be reasonable and not an excuse to record acquittal.
::: Downloaded on - 09/06/2013 18:15:47 ::: Cri. Appeal No. 284/10 45There cannot be any dispute over this proposition. This Court has considered the evidence from all the angles and all the probabilities which can be created, are also considered.
58. In view of aforesaid discussion, this Court holds that it is not possible to interfere in the judgment and order of the Trial Court and so, the appeal stands dismissed.
[ T. V. NALAWADE, J.] [ NARESH H. PATIL, J.]
ssc/
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