Bombay High Court
Arjun Ganpat Sandbhor vs The State Of Maharashtra on 3 May, 2012
Author: B.R. Gavai
Bench: B.R. Gavai
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION.
Criminal Appeal No. 1212 of 2011
Arjun Ganpat Sandbhor
age 26, R/o. Khed, Dist. Pune. ....Appellant
(original accused no.5)
v/s.
The State of Maharashtra
Through PSO, Manmad Police Station,
Manmad, Taluka Nandgaon,
District Nashik. ....Respondent
ig (original Complainant)
Mrs. Indrayani Koparkar, advocate for the appellant.
Mr. K.V. Saste-APP for the State.
CORAM: B.R. GAVAI AND
SHRIHARI P. DAVARE, JJ.
3rd May, 2012.
JUDGMENT:(PER DAVARE, J) Heard learned respective Counsel for the parties.
2. The present appeal filed by the appellant-original accused no.5 takes exception to the conviction and sentence imposed upon him by way of judgment and order dated 5th April, 2010 recorded by the learned Ad-hoc Additional Sessions Judge-1, Malegaon, Dist. Nashik in Sessions Case No. 49/2001 when he was convicted for the offence punishable under Section 363 1/9 ::: Downloaded on - 09/06/2013 18:29:33 ::: 2 apeal.1212.11.sxw r/w Section 34 of IPC and under Section 396 of IPC and was sentenced to suffer R.I. for three years and to pay fine of Rs. 1000/- in default to suffer further R.I. for nine months, for committing the offence punishable under Section 363 r/w Section 34 of IPC and he was also sentenced to suffer life imprisonment for committing offence punishable under Section 396 of IPC respectively.
3. Briefly stated the prosecution case can be summarized as under:-
According to prosecution the dacoity was committed on 5 th February, 2001 at Manmad-Malegaon Road by the applicant and other co-accused in which the driver by name Rushidkhan was killed by the dacoits. On the said date, the driver Rushidkhan was driving the truck No. MP-09/KV-3417 on Manmad-Malegaon Road and one Dhaniram was cleaner on the said truck as well as the son of the said driver namely Rasheedkhan also accompanied with them. It is alleged that when the said truck came from Kanpur and entered into one village, the diesel pipe of said truck was damaged and engine had caught the air. Hence, the driver Rushidkhan stopped the said truck to find out the fault. At this juncture, two persons came there and they saw the pipe and stated that they would give the pipe. After about half an hour they came with the pipe and old pipe was replaced by the new pipe. They also stated that one vehicle was standing at some distance and they have to repair the same. At 2/9 ::: Downloaded on - 09/06/2013 18:29:33 ::: 3 apeal.1212.11.sxw that time, 5-6 persons arrived there who stated that they would take the fitter with them towards the vehicle. They sat in the cabin of the truck of Rushidkhan and he drove it for about half kilometer. Then one jeep came and blocked the way of the said truck from the front side. The persons who sat in the cabin took out the sword and knocked the said sword towards the said driver, his son Rashidkhan and the cleaner. They were tied and thrown on the seat of the vehicle. The person who replaced the pipe, drove the said truck. They also filled the tank of truck with diesel after removing money from the pocket of driver Rushidkhan. Thereafter, the said persons threw driver, the cleaner and witness Rashidkhan in a jeep.
It is also alleged that when the said persons knocked the victims by swords, they requested to take away all the things and to release them.
However, driver Rushidkhan was hit by the sword at his ear, neck and chest.
Thereafter, they were lifted from the jeep and were thrown away in the sugarcane field and they were lying there till morning. Cleaner Dhaniram went to the police station and accordingly police arrived there and they noticed that driver Rushidkhan was dead. His son Rashidkhan was taken to hospital.
Accordingly, offence was registered under the C.R. No. 16/2001 at Manmad police station. P.I. Pradeep Khairnar took over the investigation. On 13 th February, 2001 the accused persons got transferred from the judicial custody of 3/9 ::: Downloaded on - 09/06/2013 18:29:33 ::: 4 apeal.1212.11.sxw JMFC. Thereafter, pursuant to the disclosure made by the accused persons Memorandum of Panchnama was prepared and properties were recovered at their instance. Moreover, seizure panchnama was prepared during the course of investigation. Statements of witnesses were recorded. So also the map of place of incident was prepared. Tahasildar Nandgaon conducted the TI parade wherein witnesses were identified, more particularly PW-17, Rashidkhan identified the accused persons. Seized articles were sent to C.A. Office for examination purpose along with the forwarding letter and in pursuance of the same, C.A. Reports were received.
4. Besides, dead body of victim Rushidkhan was sent for postmortem purpose and PW-11 Dr. Sham Bankar conducted the postmortem on the dead body of deceased Rushidkhan and perused the postmortem notes at Exhibit
129. Accordingly, after completion of investigation, PW-12 Investigating Officer PI Khairnar filed the charge sheet against the accused. Since the said case was exclusively triable by the Court of Sessions, it was committed to the Courts of Sessions, Malegaon.
5. Thereafter, accused came to be charged for the offence punishable under Section 363, 396, 397, 364 r/w 34 of IPC. However, the accused pleaded not guilty to the charges framed against him.
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6. To substantiate the charges levelled against the accused, the prosecution examined as many as 18 witnesses. The defence of the accused is of total denial. But the accused neither examined themselves on oath nor examined any defence witnesses. After considering the oral and documentary evidence on record and rival submissions advanced by learned Counsel for the parties, the learned trial Court convicted the appellant as mentioned herein above.
Being aggrieved and dissatisfied by the said conviction and sentence, the appellant had preferred the present appeal and prayed for quashment thereof.
7. We have heard the submissions advanced by learned Counsel for the parties and also perused the record and proceedings. At the outset, son of the victim namely Rashidkhan i.e. PW-17 is the only eye witness to the occurrence of the incident who has narrated the occurrence of the incident in his testimony wherein he has stated that incident occurred about eight years back when he along with his father namely Rushidkhan and cleaner Dhaniram proceeded by truck from Kanpur and entered into Maharashtra and his father Rushidkhan was driving the said truck and due to defect in the diesel pipe, the said truck was required to be stopped at midway. At this juncture, the assailants arrived there and under the guise of repairing the said pipe, they told the father of PW-17 to take the said truck to distance of half kilometer and at this juncture one jeep 5/9 ::: Downloaded on - 09/06/2013 18:29:33 ::: 6 apeal.1212.11.sxw arrived there and blocked their way. Thereafter, the said assailants who sat in the cabin of truck took out the swords and threatened the victim Rushidkhan, PW-17 and Dhaniram. They have removed the cash from the pocket of victim Rushidkhan and filled the diesel in the said truck. In the meantime, the said assailants hit the father of PW-17 by sword on his ear, neck and chest as well as PW-17 Rashidkhan was also hit near his ear by sword by the assailants and they were thrown in the sugarcane field. They were lying till next day. Cleaner went to the police station, and accordingly, police personnel arrived there but it was noticed that victim Rushidkhan was dead. PW-17 further stated that he identified the assailants subsequently, and named the applicant i.e. Arjun who was one of the assailants. He further stated that some utensils, jack, tommy, spanners and some documents of the vehicle were in the said truck.
However, in the cross-examination he admitted that the incident occurred during the night time and in the darkness and he does not know for how many days he was unconscious. He also stated that he does not know after how many days after throwing him in sugarcane field his statement was recorded by the police personnel. He further stated that he is of 20 years old and incident occurred about eight years back. He also stated that he used to have a forgetting tendency, since he had gone with his father and when the incident occurred. He further stated that police had called him in the police 6/9 ::: Downloaded on - 09/06/2013 18:29:33 ::: 7 apeal.1212.11.sxw station and when the vehicle was going on, police showed him the accused persons. The cross-examination of PW-17 Rashidkhan speaks for itself and he admitted that incident occurred during night time in the darkness. He also categorically admitted that he used to have forgetting tendency at the time of occurrence of incident. As regards the identification of the appellant, the very statement made by him in the cross-examination that police had called him at the police station and when the vehicle was going on the police personnel showed him the accused persons and, therefore, the said identification of the appellant is in doldrums.
9. Besides, there is anomaly as regards the age of the said witness PW-17 Rashidkhan, Since he stated in his deposition that his present age is of twenty years and incident occurred about eight years back and, therefore, according to him his age at the time of occurrence of incident must be about 10-12 years.
However, the charge sheet which was filed on 8 th May, 2001 showed the age of the said witness namely Rashidkhan as 22 years. Moreover, the medical certificate of the said witness which is issued on 20th February, 2001 discloses the age as 22 years. So also, the list of witnesses annexed to the charge sheet discloses name of the said witness PW-17 Rashidkhan at Sr. no. 18 and his age is disclosed therein as 22 years. Admittedly, the arrest panchnama dated 14 th February, 2001 discloses that the appellant was transferred from crime of other 7/9 ::: Downloaded on - 09/06/2013 18:29:33 ::: 8 apeal.1212.11.sxw police station in the present crime. Hence, the anomaly of said age of PW-17 Rashidkhan and his arrest by police under the aforesaid arrest panchnama apparently creates suspicion.
10. As regards the recovery at the instance of the appellant, it appears that disclosure was made by the appellant which was recorded under Memorandum of Panchanama dated 15th February, 2001 and plates were recovered at his instance but the prosecution has not taken the said recovery of plates to its logical conclusion.
11. Insofar as identification of the appellant is concerned, it is seen that the prosecution examined PW-13 Kedu Sakharam Dharrao, Tahasildar, Nandgaon who produced the Parade Memorandum dated 27 th January, 2001. Considering the testimony of said witness and the parade Memorandum, it is seen that in all nine accused were put for identification, but in first round four accused were paraded in identification whereas at the 2nd round four accused and in the last round one accused was paraded for identification, which is apparently against the guidelines prescribed under the Criminal Manual, and therefore, such identification cannot be construed as incriminating piece of evidence against the appellant herein.
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12. Having the comprehensive view of the matter and considering the totality of the evidence, we are of the considered opinion that the conviction and sentence recorded against the appellant herein by impugned judgment and order dated 5th April, 2010 shall not sustain and, therefore, same deserves to be quashed and set aside by allowing present appeal. The appellant herein is required to be acquitted for the offence with which he was charged.
Accordingly, following order is passed.
(i) In the result, present Appeal is allowed.
(ii) The conviction and sentence recorded against the appellant herein-original accused no.5 vide judgment and order dated 5th April, 2010 stands quashed and set aside.
(iii) The accused is acquitted for the offence with which he was charged and he be set at liberty forthwith, if not required in any other case. Fine amount if paid, be refunded to him.
(iii) The Legal Services Committee to pay the fees of Mrs. Indrayani Koparkar, the learned Counsel who was appointed to appear on behalf of the appellant.
(SHRIHARI P. DAVARE, J) (B.R. GAVAI, J)
Panjwani
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