Kerala High Court
Accused Nos. 1 To 3 vs Complainant on 29 November, 2012
Author: Sasidharan Nambiar
Bench: M.Sasidharan Nambiar, C.T.Ravikumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE M.SASIDHARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
THURSDAY, THE 29TH DAY OF NOVEMBER 2012/8TH AGRAHAYANA 1934
CRL.A.No. 1465 of 2008 ( )
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SC.2/2006 of SESSIONS COURT,PATHANAMTHITTA
APPELLANT(S): ACCUSED Nos. 1 to 3
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1. SUMESH S/O. PURUSHOTHAMAN
SUMESH BHAVAN, ATHUMBUMKULAM, KONNI THAZHAM
KONNI, PATHANAMTHITTA
2. MUHAMMED RAPHI, S/O.KANI RAWTHER
SUMESH BHAVAN, ATHUMBUMKULAM, KONNI THAZHAM
KONNI, PATHANAMTHITTA, FROM MEPPURATHU VEETTIL
VETTIPURAM, PATHANAMTHITTA.
3. ASHOK KUMAR, S/O.RAMACHANDRAN
PUTHEN PURACKAL HIGH LIGHT HOUSE, MANGARAM, KONNI
PATHANAMTHITTA.
BY ADVS.SRI.B.RAMAN PILLAI
SRI.R.ANIL
SRI.ANIL K.MOHAMMED
SRI.SUJESH MENON V.B.
SRI.JOSEPH P.ALEX
RESPONDENT(S):COMPLAINANT
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STATE OF KERALA, REP.BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM
BY PUBLIC PROSECUTOR SRI.GIKKU JACOB
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 29-11-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:-
M.SASIDHARAN NAMBIAR &
C.T.Ravikumar,JJ.
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Crl.A.No.1465/2008
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Dated this the 29th day of November,2012
JUDGMENT
Sasidharan Nambiar,J.
Appellants are the accused in S.C.2 of 2006 before Additional Sessions Court, Pathanamthitta. Accused 2 and 3 are the brother-in-laws of the first accused. They were convicted and sentenced to imprisonment for life and to pay a fine of Rs.25,000/- and in default simple imprisonment for six months for the offence under section 302 read with section 34 IPC, rigorous imprisonment for one year for the offence under section 326 read with section 34 IPC, simple imprisonment for three months and a fine of Rs.2,000/- and in default simple imprisonment for one month for the offence under section 427 read with section Crl.A.1465/2008 2 34 IPC and simple imprisonment for two months for the offence under section 447 IPC read with section 34 IPC. The appeal is filed challenging the conviction and the sentence.
2. Prosecution case in short is as follows. Deceased Vijayagopalan is the son of PW1 Janardhanan Nair and PW4 Vijayalekshmi Amma and they were living together. Vijayagopalan was a bachelor. Venugopalan, the brother of Vijayagopalan was also residing in the same house along with his wife and children. On 16.9.2004 at about 3 p.m while PW1, PW4, PW2 Valsala the maid servant and deceased Vijayagopalan were in the house, they heard a sound near the courtyard of their house. Vijayagopalan to find out what happened opened the door and proceeded to the courtyard. The three accused had reached near the house in a maruti zen car and motor bike parked the vehicles and got down the steps leading to the courtyard. Accused 1 and 2 were armed with M01 and M02 sticks. Accused Crl.A.1465/2008 3 2 and 3 are the brother-in-laws of the first accused. Third accused commanded the other accused to murder Vijayagopalan and both accused 1 and 2 hit Vijayagopalan on his head with M01 and M02 sticks and inflicted injuries. Finding it PW4 intervened and she was also beaten causing fracture to her right index finger. PW1 and others took Vijayagopalan to Muthoot Medical Centre, Pathanamthitta. PW7 Dr.Gopalakrishnan Nair examined Vijayagopalan at 3.35 p.m and prepared Ext.P3 wound certificate. Finding the serious injuries, PW7 referred him to Pushpagiri Medical College Hospital,Thiruvalla by issuing Ext.D7 letter of reference. Deceased Vijayagopaloan was taken to Pushpagiri Medical College Hospital. He was examined by the doctor and admitted as an inpatient at 4.35 p.m. PW8, Dr.Dominic Anto treated him. He was subjected to neuro surgery on the same night. Getting information from Pushpagiri Medical College Hospital about the incident, PW16 the Head Crl.A.1465/2008 4 Constable of Konni Police Station reached Medical College Hospital, Pushpagiri and prepared Ext.P1 First Information Statement of PW1 at 9.30 p.m. He also prepared Ext.P1(a) Body Note. PW16 could only peep through the glass and could not personally verify the injured as he was in the Intensive Care Unit. Based on Ext.P1 the Sub Inspector of Police, Konni prepared Ext.P15 FIR and registered the crime for the offences under sections 452, 427, 326 and 307 read with section 34 of Indian Penal Code against the three accused. PW18 the Circle Inspector took over the investigation on 17.9.2004. Meanwhile PW4 was examined by PW7 at 10 a.m on 17.9.2004 and prepared Ext.P4 wound certificate. The X-ray revealed fracture on her right index finger. PW18 reached the scene of occurrence and as pointed out by PW1, prepared Ext.P11 scene mahazar at 9 a.m, in the presence of PW5 an employee of the hollow bricks factory owned by the deceased Vijayagopalan and Crl.A.1465/2008 5 situated near to the residential house of PW1. PW18 arrested accused 1 and 2 on 20.9.2004 at Avolikuzhi. He submitted Ext.P16 report deleting Section 452 IPC and incorporating section 447 IPC, finding that scene of occurrence is not the hall but the courtyard of the house. On the inforation furnished by the first accused, under Ext.P2 recovery mahazar, PW18 recovered M01 and M02 sticks in the presence of PW5. He submitted Ext.P23 report on 21.9.2004. Under Ext.P22 mahazar M0s 4 and 5 dresses of the first accused and M0s 6 and 7 the dresses of the second accused, were seized and the accused were produced before the Magistrate under Ext.P23 report. On 24.9.2004 Vijayagopalan died from the hospital without regaining consciousness after the incident. PW19, the successor Circle Inspector took over the investigation on 25.9.2004. He reached the hospital and prepared Ext.P10 inquest report in the presence of PW12. M010 and M011 dresses found on Crl.A.1465/2008 6 the body of the deceased were seized at that time. PW19 submitted Ext.P26 report incorporating the offence under section 302 and deleting the offence under section 307, consequent to the death of the injured Vijayagopalan. PW20 the successor Circle Inspector took over the investigation on 18.10.2004. He questioned the witnesses and prepared Ext.P33 mahazar of the house of the third accused finding that a conspiracy was hatched therein. He submitted Ext.P32 report incorporating the offence under section 120B IPC. After completing the investigation PW20 submitted the final report before Judicial First Class Magistrate-II, Pathanamthitta, who committed the case to Sessions Court, Pathanamthitta. Appellants were defended by counsel of their choice.
3. When the learned Sessions Judge framed charges for the offence under section 447, 427, 326, 302 and 120B read with section 34 of Indian Penal Code, read over and explained to the Crl.A.1465/2008 7 appellants, they pleaded not guilty. Prosecution examined 20 witnesses and marked 38 exhibits and identified 14 material objects. At the time of cross examination of the prosecution witnesses the defence got marked Exts.D1 to D8 portions of the statements of PW1, PW2, PW3, PW4, PW5, PW6 and PW11 recorded under section 161 of Code of Criminal Procedure. Ext.D7 the reference letter issued at the time of referring injured Venugopalan to the Medical College by PW7 was also got marked. After closing the prosecution evidence, the accused were questioned under section 313 of Code of Criminal Procedure. All the incriminating evidence put to the accused, were denied. In addition accused 1 and 2 together and the third accused separately filed written statements that they are friends of deceased Vijayagopalan and Vijayagopalan was a drunkard and used to quarrel with others and he had several enemies. It was also alleged that Vijayagopalan had illicit relationship with one Crl.A.1465/2008 8 Jolly who became pregnant and Vijayagopalan was questioned by her brothers and relatives and they had questioned him by reaching his house also and on the noon of the date of the incident, Vijayagopalan had manhandled Madhu who is running a workshop at Muringamangalam Junction in the presence of his employees and had broken his spects and Vijayagopalan was attacked by some unknown persons by trespassing into his house at the hall room, using iron rods and suppressing the true facts the case is foisted against the appellants who have nothing to do with the incident.
4. Though learned Sessions Judge called upon the appellants to enter on the defence and adduce evidence, they did not adduce any defence evidence. Learned Sessions Judge on the evidence found that Vijayagopalan died due to the injuries inflicted on his head and the injuries inflicted on the head are sufficient in the ordinary course of nature to cause death. Though there was descrepancy in the Crl.A.1465/2008 9 version revealed in Ext.P1 and the subsequent prosecution case and the evidence of Pws. 1 to 5, learned Sessions Judge ignored the descrepancy in the Ext.P1 First Information Statement and the evidence of PW1 and did not rely on the contradictory portions of the statements of PW1 to 5 recorded under section 161 of the Code of Criminal Procedure and belived their evidence and found that it was appellants in furtherance of their common intention trespassed into the courtyard of the residential house of PW1 and inflicted the injuries on the head of deceased Vijayagopalan and caused his death. Finding that injuries were inflicted by accused 1 and 2 and it was in furtherance of the common intention with third accused, all of them were found guilty of the offence under section 302 read with section 34 of Indian Penal Code. The evidence of PW6 was disbelieved and the learned Sessions Judge found that there is no evidence to prove the criminal Crl.A.1465/2008 10 conspiracy and therefore acquitted the accused of the offence under section 120B of Indian Penal Code. Finding that the accused in furtherance of the common intention inflicted the injuries on the right hand of PW4 and caused fracture of her index finger, it was found that all the accused committed the offence under section 326 read with section 34 of Indian Penal Code. Finding that appellants committed trespass into the courtyard and also committed damages to the motor bike of deceased Vijayagopalan, which was parked on the side of the road, and also the bicycle, all the accused were convicted for the offences under section 427 and 447 read with section 34 of Indian Penal Code also. It is challenging the conviction and sentence the accused filed the appeal.
5. Learned counsel appearing for the appellants and the learned Public Prosecutor were heard.
6. Learned counsel appearing for the appellants vehemently argued that learned Sessions Judge did Crl.A.1465/2008 11 not properly appreciate the evidence and ignored the material descrepancy in the prosecution case. It was pointed out that the defence case is not that there was omission or embellishment in the case set forth in Ext.P1 and the subsequent case projected by the prosecution,and instead the entire case was changed subsequently. It was pointed out that as per the version of PW1 in Ext.P1 First Information Statement, the incident originated when the accused trespassed into the house of PW1 as the case was that hearing the sound Vijayagopalan opened the door and then the three accused suddenly rushed to the hall room proclaiming that he is to be killed and accused 1 and 2 inflicted the injuries on the head of deceased Vijayagopalan by beating with sticks and PW1 and his driver Radhakrishnan Nair, intervened and the accused left the scene carrying the weapons leaving the injured Vijayagopalan who had fallen on the floor and while returning the accused caused damages to the motor Crl.A.1465/2008 12 bike and the bicycle. The injured was taken first to Muthoot hospital, Pathanamthitta and from there to Pushpagiri Hospital. It was pointed out that the incident as revealed in Ext.P1 originated when Vijayagopalan opened the door of the sit out room, hearing a sound of falling of a bicycle from the road and later during investigation further statements of PW1 and the other prosecution witnesses were taken and then the scene of occurrence was shifted from the hall room to the courtyard. Learned counsel pointed out that it was not only shifting the scene of occurrence but changing the entire prosecution case as the version given from the witness box was entirely different from the original case. It was pointed out that as per the evidence of PW1, PW4 and supported by PW2 and PW5 and also by PW3, while PW1, PW2, PW4 and Vijayagopalan were inside the house they heard a sound from the courtyard and Vijayagopalan opened the door of the sit out and entered the courtyard Crl.A.1465/2008 13 followed by PW4, who was followed by PW1 and later followed by PW2 and eventhough in Ext.P1 presence of the driver was mentioned, neither presence of PW4 nor PW2 was revealed. It was also pointed out that as per the version from the witness box, when Vijayagopalan entered the courtyard third accused commanded the other accused to beat him and murder him and accused 1 and 2 hit on the head of Vijayagopalan with M01 and M02 sticks and PW4 came to the help of Vijayagopalan and then she was beaten and she sustained a fracture and the accused left the scene carrying the weapons. It was pointed out that the evidence of PW1 and PW4 establish that PW4 accompanied PW1, when the injured was taken to the hospital and when Ext.P1 First Information Statement of PW1 was recorded by PW16, PW4 was sitting near him and still the attack as against PW4 or even her presence at the scene of occurrence was not mentioned by PW1 in Ext.P1 First Information Statement. It was also pointed out Crl.A.1465/2008 14 that the contradictory portions of the statements of PW2, 3, 4 and 5 establish that they had a different case when their statements were recorded under section 161 of the Code of Criminal Procedure, that the accused called deceased Vijayagopalan from the house and made him enter the courtyard and thereafter beat him and after the hits on the head when Vijayagopalan had fallen on the ground, accused 1 and 2 had again beaten him and this case was later given a go-by when they were examined before the court. It was argued that if they are natural and creditworthy witnesses, they would not have spoken a false story when their statements were recorded by the Investigating Officer under section 161 of the Code of Criminal Procedure and later changed the version from the witness box after finding that Vijayagopalan had sustained only two injuries and in such circumstances it is clear that they are not trustworthy witnesses. It was also argued that Crl.A.1465/2008 15 when Ext.P3 wound certificate was prepared, PW1 was present and as admitted by him it was PW1 who furnished the alleged cause of injury recorded in Ext.P3 by PW7 and what was recorded in Ext.P3 was that the incident occurred "at home when two or three people" beat the injured and the accused were not named and the case was not that the injuries were inflicted from the courtyard but inside the house. It was also pointed out that when PW4 was examined by PW7, the next day also, what was revealed to the doctor by PW4 as deposed by PW7 was that she sustained the injury as she intervened, when his son was attacked by three persons by trespassing into the house and is thus clear that the subsequent version is created to suit the prosecution case. It was also pointed out that if PW4 sustained the injuries at the hands of the accused, she would have named them when the alleged cause of injury was disclosed to the doctor and when it is conspicuously absent in Ext.P4, it is Crl.A.1465/2008 16 clear that the evidence of PW4 is not believable. Learned counsel also argued that Ext.P6 O.P. Records of Pushpagiri Medical College Hospital reveal that what was disclosed to the doctor at Pushpagiri Medical College Hospital was that Vijayagopalan sustained the injuries when he was beaten with an iron rod by unknown persons and Ext.P6 records show that it was Radhakrishnan Nair, the driver, who brought the injured Vijayagopalan to the hospital. When the case of PW1 that Radhakrishnan Nair was an eye witness, if the incident was as spoken to by Pws.1 to 5, he would not have revealed that the injuries were inflicted with an iron rod by unknown persons. It was also argued that it is thus clear that the incident is not as revealed by Pws. 1 to 5 and the learned Sessions Judge was not justified in accepting their evidence and finding the appellants guilty.
7. Learned counsel relied on the decision of the Supreme Court in Thulia Kali v. State of Tamil Crl.A.1465/2008 17 Nadu(AIR 1973 SC 501) and argued that the importance of First Information Report cannot be slightly seen or ignored as has been done by the learned Sessions Judge. Relying on the decision in Ram Kumar Pandey v. State of Madhya Pradesh (1975 SCC (Crl.)225), Sujoy Sen v. State of West Bengal (2007 Crl.L.J.3727) it was argued that when the entire prosecution case was changed subsequent to the lodging of Ext.P1 and even the subsequent version revealed to the Investigating Officer was again changed, it is not at all safe to rely on the evidence of PW1 and PW4, the parents and PW2 the house maid and PW3 and PW5 the other witnesses. Learned counsel argued that if PW1 was an eye witness and had witnessed the incident and the version given from the witness box is the true incident, PW1 would not have revealed a contrary version in Ext.P1 and it is thus clear that PW1 has no personal knowledge as to how the incident occurred. It was also pointed out that if PW4 was Crl.A.1465/2008 18 present and witnessed the incident, PW4 would have named the appellants in Ext.P1 First Information Statement and in any case when PW1 furnished Ext.P1 First Information Statement, if PW4 had witnessed a different incident than the one revealed in Ext.P1, she would have corrected PW1 then and there. When Ext.P1 First Information Statement does not even show the presence of PW4, it is clear that the injuries sustained on the right index finger of PW4 was not in the incident as otherwise she would have disclosed it to the police when Ext.P1 First Information Statement was recorded or would have shown the injuries to the doctor on the same night, as she claimed to be in the hospital till 12 midnight on that night. It is therefore argued that conviction and sentence are not sustainable.
8. Learned Public Prosecutor pointed out that the learned Sessions Judge elaborately considered the descrepancy in the prosecution case as revealed by PW1 in Ext.P1 and spoken to from the witness box Crl.A.1465/2008 19 by Pws 1 to 5 and found that Ext.P1 First Information Statement is not an encyclopaedia and for not mentioning the presence of the eye witnesses in the First Information Statement, the evidence of the eye witnesses cannot be ignored or disbelieved and PW1 had given cogent reasons for the omissions and the failure to mention the entire details in Ext.P1 and in such circumstances there is no reason to discard the evidence of Pws.1 to 5 for descrepancy in the prosecution story as revealed in Ext.P1 and the evidence. Learned Public Prosecutor argued that Ext.P1 First Information Statement was furnished by PW1 who was aged 74 years at that time and at a time when his son was fighting for his life, while undergoing the surgery and in such circumstances due to his mental condition if any omission was committed it is to be ignored and on that ground the prosecution case cannot be disbelieved. Learned Public Prosecutor also argued that presence of PW1 and PW4 Crl.A.1465/2008 20 the parents in the house, cannot be disputed and was not challenged during their examination and therefore they are natural witnesses. It was also argued that Ext.P1 First Information Statement was furnished within six hours from the date of the incident and the fact that the injuries were inflicted by accused 1 and 2 in furtherance of their common intention, with the third accused, was clearly disclosed in Ext.P1 and there is no change in the substratum of the said case and it was corroborated by the evidence of PW2 and PW4 and PW5 to a certain extent and on a proper appreciation of the evidence, it is absolutely clear that the incident occurred in the courtyard near to the steps as shown in Ext.P11 scene mahazar and it was accused 1 and 2, in furtherance of the common intention with the third accused, who inflicted the injuries by beating him on his head with M01 and M02 sticks. Learned Public Prosecutor also pointed out that an incident occurred at Crl.A.1465/2008 21 noon of that fateful day, whereunder Vijayagopalan attacked Purushothaman, the father of the first appellant as proved by Ext.P34 First Information Report in Crime 281/2004 and the father of the first appellant is the complainant therein and it shows that there was motive for the first appellant son and accused 2 and 3 the son-in-laws of the said Purushothaman to attack and commit the murder of Vijayagopalan. It was also argued that the evidence of PW11 Yogesh establish that he had purchased bricks on credit from Vijayagopalan and that credit sale was at the instance of the father of the first appellant and when Vijayagopalan asked for the money from the father of the first appellant, on the failure of PW11 to pay the price as promised, it was not paid and it was also a motive and in such circumstances there is no reason to interfere with the conviction and the sentence.
9. On appreciating the entire evidence in the Crl.A.1465/2008 22 proper perspective, it is clear that the prosecution case revealed by PW1 in Ext.P1 First Information Statement and deposed by Pws. 1 to 5 from the witness box are conflicting. The conflict and the contradiction is not on the identity of scene of occurrence alone. On the other hand, the descrepancy is on the very origin and genesis of the incident. Ext.P1 First Information Statement is the first version of the incident disclosed by PW1 within six hours of the incident to PW16. What is seen disclosed in Ext.P1 is an entirely different story. As per that version, hearing the falling of a bicycle, Vijayagopalan opened the door of his house and then the three accused immediately trespassed into the hall room. Accused 1 and 2 were armed with sticks. They entered the room proclaiming to kill Vijayagopalan. Accused 1 and 2 hit on Vijayagopalan on his head and he had fallen on the floor and sustained the injuries. PW1 and his driver Radhakrishnan and others Crl.A.1465/2008 23 intervened. All the three accused left the scene carrying the weapons, in a maruti car and while leaving they caused damages to the motor bike of Vijayagopalan and the bicycle, which were parked on the side of the road. Injured Vijayagopalan was then taken to Muthoot Medical Centre from where he was referred to Pushpagiri Medical College Hospital where he was undergoing treatment at the time of recording Ext.P1 First Information Statement. The version projected in the final report and proved through Pws 1 to 5 not only shift the scene of occurrence from the hall room to the courtyard, but changes the origin and genesis of the case. As per the later version, hearing the sound from outside Vijayagopalan opened the door of the sit out and entered the courtyard, PW4 the mother who was serving food, followed him. Finding it PW1 the father also followed them. PW2 the house maid also followed them. When Vijayagopalan entered the courtyard, the three accused, out of which accused Crl.A.1465/2008 24 1 and 2 were armed with M01 and M02 sticks were there. Accused 1 and 2 hit on the head of Vijayagopalan. Sustaining the injuries he fell on the floor. PW4 finding it rushed to help him. The accused hit her on the right hand and inflicted a grievous hurt on her right index finger. All the three accused climbed the steps and damaged the motor bike and made the motor bike fall on the bicycle and thereafter the third accused left in a maruti car and accused 1 and 2 left in a motor bike. If the incident was as disclosed at the time of evidence, it is not known why PW1 within six hours of the incident has narrated an entirely different origin and genesis of the incident. It is clear from the evidence of PW2 to 5 and the portions of their statements recorded by PW18 and 19 under section 161 of the Code of Criminal Procedure, which were confronted and marked during their cross examination that they had a different story when their statements were recorded during Crl.A.1465/2008 25 the investigation. They had a case that while Vijayagopalan was inside the house, the accused came in the courtyard and called Vijayagopalan and Vijayagopalan came out of the house and there was some talk between the accused and the deceased and thereafter the accused inflicted the injuries on the deceased from the courtyard. They had also a version which was later given a go-by, that after sustaining the two injuries on the head, Vijayagopalan had fallen on the floor and thereafter accused 1 and 2 had again beaten Vijayagopalan. When examined all the witnesses had spoken only about the first two beating and, not the subsequent beating after Vijayagopalan had fallen on the ground. It is thus clear that the descrepancy in Ext.P1 and the case projected at the time of evidence was not a minor omission or embellishment but entire story was changed.
10. The Honourable Supreme Court in Thulia Kali's case (supra) stressed the importance of the Crl.A.1465/2008 26 First Information report as follows:-
"First information report in a criminal case is an extremely vital and valuable piece of evidence for the purpose of corroborating the oral evidence adduced at the trial. The importance of the above report can hardly be overestimated from the standpoint of the accused. The object of insisting upon prompt lodging of the report to the police in respect of commission of an offence is to obtain early information regarding the circumstances in which the crime was committed, the names of the actual culprits and the part played by them as well as the names of eye witnesses present at the scene of occurrence." In Ram Kumar Pandey's case (supra) the Supreme Court had occasion to consider the material Crl.A.1465/2008 27 descrepancy in the prosecution case and the one revealed in the F.I.R. In that case the First Information Report was furnished by the father of the victim. It was held:-
"But, in this case, it had been made by the father of the murdered boy to whom all the important facts of the occurrence, so far as they were known up to 9.15 p.m. on 23-3-1970, were bound to have been communicated. If his daughters had seen the appellant inflicting a blow on Harbinder Singh, the father would certainly have mentioned it in the F.I.R. We think that omissions of such important facts, affecting the probabilities of the case, are relevant under Section
11 of the Evidence Act in judging the veracity of the prosecution case."
In Kalyan and others v. State of U.P. (2002 SCC Crl.A.1465/2008 28 (Cri)780) it was held:-
"The incident stated in the FIR, being the first version of the occurrence has to be given due weight. The trial Court does not appear to have committed any glaring irregularity in disbelieving the alleged eye-witnesses whose testimony was concededly contrary to the case of the prosecution as projected in the FIR. It is true that the statements of PWs 1, 4, 5, and 6 cannot be thrown out merely on the ground that they are partisan witnesses or have any enmity with some of the accused persons. However, the testimony of such witnesses require to be judged with more circumspection. The case of the prosecution, as sought to be proved at the trial, appears to be different than the one as narrated in the FIR. When the testimony of eye-witnesses Crl.A.1465/2008 29 is totally different from the story set out in the FIR, the trial Court cannot be held to have taken a view which was not at all possible."
True, as declared in Visveswaran v. State Rep. By S.D.M.(2003 SCC(Crl) 1270) an F.I.R is not an encyclopaedia and for the reason that presence of PW4 or PW2 is not mentioned in Ext.P1, it need not necessarily mean that they were not present in the house at the time of the incident. But that cannot be stated about the change of the prosecution story from what is revealed in Ext.P1 and what was sought to be proved by the evidence of Pws.1 to 6 at the time of trial. The question is whether on that ground the entire evidence of Pws. 1 to 5 is to be disbelieved. To decide that question, then evidence is to be evaluated.
11. The fact that PW4 did not seek medical aid on the night of 16.9.2004, eventhough she was in the hospital, at a time when her son the Crl.A.1465/2008 30 injured was fighting for his life while undergoing the surgery cannot be a ground to disbelieve her version that she sustained the injury. Evidence of PW7 with Ext.P4 wound certificate establish that when PW7 examined her at 10 a.m on 17.9.2004 he found a fracture on her right index finger which was confirmed by the X-ray. PW4 revealed to PW7 that she sustained the injury, when she was beaten while she intervened when her son was being attacked. We do not find that the failure of PW4 to name the persons who inflicted the injury or attacked her son, cannot be given undue importance as it was not necessary for PW4 to mention their name to the doctor at that point of time. Therefore eventhough PW4 had omitted to mention the name of the assailants to PW7, that is not a ground to disbelieve her evidence.
12. PW1 and PW4 the parents of the deceased are admittedly the residents of the said house. When PW1 was examined, his case that he was present in Crl.A.1465/2008 31 the house at that time was not challenged in cross examination. It was also not suggested to PW1 or PW4 that PW4 was not there in the house at the time of the incident. Normally the wife would be in the house. When there is no case that PW1 or PW4 had gone out of the house, it can only be taken that PW1 and 4 were there in the house on the afternoon of 16.9.2004, when Vijayagopalan sustained the injuries. If the incident had occurred in the house, either inside the hall or on the courtyard, PW1 and PW4 the inmates of the house are definitely the natural witnesses. PW2 is the house maid of that house. Though evidence of PW2 was challenged and it was suggested that PW2 was not present in the house, on the proper appreciation of the evidence, it is clear that PW2 was also inside the house on that fateful day. When PW4 was cross examined it was not even suggested that PW2 was not there. There was no case that there was no house maid in the said Crl.A.1465/2008 32 house or it was not PW2 but another house maid who was there in the house. In such circumstances, it is clear that PW2 is also a natural witness. PW5 is an employee in the hollow bricks factory of deceased Vijayagopalan situated very near to the house of PW1. The fact that PW5 is an employee therein was not disputed during his cross examination. Evidence of PW5 was that he was working there on that day. That fact also not challenged. If an incident occurred as deposed by PW1 to 4, which is very near to the place where PW5 was working, whether he was working inside the building or standing outside the building, there is every possibility for PW5 to proceed to the scene and also to witness the incident. In such circumstance, on proper appreciation of evidence, it is clear that PW5 is also a natural witness.
13. Though there was challenge as to how the incident occurred and who inflicted the injuries, the fact that Vijayagopalan sustained the injuries Crl.A.1465/2008 33 at about 3 p.m at the premises of the house was not disputed. Even the written statement filed by the appellants show that their case was that the deceased was attacked and injuries were inflicted on him from inside the house, though appellants have a version that the act was committed by somebodyelse and not the appellants. Evidence of PW1, corroborated by the evidence of PW7 and PW8 establish that the injured Vijayagopalan was first taken to Muthoot Medical Centre, Pathanamthitta and when PW7 referred him to Medical College,he was taken to Pushpagiri Medical College hospital. Ext.P6 and P7 records establish the details of the injuries. Ext.P6 and P7 with the evidence of PW8 he treated Vijayagopalan at the Pushpagiri Medical College and then Vijayagopalan was unconscious and till he breathed his last on 24.9.2004 Vijayagopalan did not regain his consciousness. Evidence of PW8 that Vijayagopalan died due to the injuries sustained on his head Crl.A.1465/2008 34 was also not disputed.
14. Evidence of PW9 Dr.Zacharia Thomas, senior lecturer in Forensic Science Medicine, Medical College, Kottayam establish that he performed the autopsy on the body of Vijayagopalan and PW9 recorded the following ante-mortem injuries in Ext.P8 postmortem certificate.
1) Sutured wound, 4cm long with adherent edges sagitally placed on the left side of top of head, its front end, 7 cm above eyebrow and 5.5 cm outer to midline.
2) Sutured wound 2 cm long with adherent edges sagitally placed on the middle of top of head its front end 13 cm above root of nose.
3) 'G' shaped sutured wound 27.5 cm long with adherent edges on the right side of head, its lower and just in front of tragus of ear and its upper Crl.A.1465/2008 35 and 7 cm above eyebrow and 8.5 cm outer to midline.
On dissection the entire scalp tissue showed contusion. Part of right parietal and temporal bone of skull was seen missing over an area 13x11cm corresponding to above sutured wound (No.3). The coronal suture showed lossening with inflitration with blood. An oblique fissured fracture 7 cm long was seen extending from the coronal suture to the right side of parietal bone, 3 cm outer to midline. The dura was missing. A flap of dura was seen adhered to the temporalis muscle. The right parietal, temporal and part of frontal lobe of brain was softened and blood stained brain matter was seen escaping out through the defecit. The subdural and Crl.A.1465/2008 36 subarachnoid spaces of brain showed haemorrhage with flattened gyri and narrowed sulci.(surgically modified craniotomy wound)
4) Abrasion 6x 1.5 cm horizontal on the outer aspect of left arm 8 cm above elbow.
5) Two parallel contusion(Bluish Black) 8 x 1.5 cm each oblique, 1 cm apart with central pale area on the right side back of trunk, its upper extent in midline and 18 cm below root of neck.
6) Multiple small abrasions over an area 3x1.5cm on the front of left knee.
7) Abrasion 3x0.5cm oblique on the front of left leg 20cm below knee.
Though a 'G 'shaped injury, (injury No.3) was noted, from Ext.P8 and the evidence of PW9, it is Crl.A.1465/2008 37 clear that, that is an injury which was caused during the surgery while craniotomy was performed at Pushpagiri Medical College and it was not an injury inflicted by the assailants. True, PW9 by mistake in answer to the question put by court deposed that including the said injury, the injuries sustained on the head are sufficient in the ordinary course of nature to cause death. Later when the witness was asked whether injuries 1 to 3 could be caused by beating with M01 and 2 sticks, it was answered affirmatively. But from Ext.P8 it is clear that no value could be attached to that portion of the evidence of PW9. The craniotomy wound by itself will not be sufficient to cause death in the ordinary course of nature. So also such an injury could not be the result of beating with sticks like M01 and 2. Evidence of PW9 with Ext.P8 conclusively establish that death of Vijayagopalan was caused by the injuries inflicted on his head and described as inujuries 1 and 2 in Crl.A.1465/2008 38 Ext.P8. It is also proved that those injuries are sufficient in the ordinary course of nature to cause death.
15. The question is who inflicted those injuries?
16. We have already found that there is material descrepancy in the prosecution case as projected in Ext.P1 and the evidence of Pws.1 to 4. We have also found that Pws. 1 to 5 are proved to be natural witnesses, who could have witnessed the incident. In such circumstances we cannot agree with the submission of the learned counsel appearing for the appellants that for revealing a different story, than the one projected in Ext.P1, the entire prosecution case is to be thrown out. Pws. 1 and 4 are the parents of the injured. If they witnessed an attack on his son, resulting in his death, it can never be believed that they would foist a false case against the appellants if they are not the real culprits and thereby allow the real culprits to escape. We could appreciate a case Crl.A.1465/2008 39 where due to previous enemity, such a person may attempt to rope in some other persons also,along with the real culprit. But the parents will never allow the real culprit to escape. We have no hesitation to hold that PW1 and PW4 will never set up a false case against the appellants, allowing the real culprit to escape. That exactly is the case herein. Moreover, apart from suggesting that PW1 and PW4 had a grievance that appellants, who used to visit their house and were having liberty to enter the house, misused the liberty, there was no case that PW1 or PW4 was on inimical terms with the appellants to foist a false case and that too alleging murdering their son. Therefore if PW1 and PW4 were there in the house at the time of the incident, as we have already found, as they have every chance to witness the incident. If so it cannot be believed that they would falsely implicate the appellants and thereby allow the real culprit to escape. The evidence of Crl.A.1465/2008 40 PW1 and PW4 is to be appreciated in this background.
17. Eventhough there was difference in the version of PW1 and his Ext.P1 F.I. Statement, and the version of PW4 and her Ext.D2 to D2(f) portions of her statement recorded under section 161 Cr.P.C, we find no matrial contradiction in the substratum of their version as to who inflicted the injuries and how they were inflicted. It is clear that PW1 and PW4 stated in Ext.P1 and also when their statements were recorded under section 161 Cr.P.C, that it was accused 1 and 2 who inflicted the injuries on the head of their son Vijayagopalan, by beating with the two sticks. We find absolutely no change in that version, either in Ext.P1 or in the subsequent statements. Similarly if PW2 was there in the house,when the incident occurred in the courtyard, there is every possibility of PW2 coming out to the courtyard. If so even if she had not witnessed, the origin of Crl.A.1465/2008 41 the incident, she could definitely witness the accused standing near the injured. We have already found that PW2 was the housemaid of that house and she was present at the house on the date and time of the incident. When the evidence of PW2 is appreciated in that background, we find no reason to disbelieve her evidence at least to the extent that when she reached the courtyard, she found appellants 1 and 2, armed with M01 and 2 sticks and the third appellant standing nearby and Vijayagopalan had sustained the injuries on his head. Similarly the evidence of PW5 establish that hearing the sound he reached the scene of occurrence and witnessed the incident. We have already found that PW5 was there on the date and time of the incident. Even if it is taken that PW5 had no occasion to witness the entire incident, we find no reason to disbelieve the evidence of PW5 that he found appellant 1 and 2 armed with sticks near the injured, on the courtyard and Crl.A.1465/2008 42 inflicting injuries on Vijayagopalan. In such circumstances in spite of the difference in the case originally putforth in Ext.P1 and later disclosed from the witness box, we find that the evidence of Pws.1 to 5 are trustworthy and reliable. Their evidence establish that Vijayagopalan sustained the injuries on his head, when appellants 1 and 2 beat him with M01 and 2 sticks on his head and the third appellant was present along with appellants 1 and 2 at that time.
18. The fact that Pws 1 and 4 are the parents of deceased Vijayagopalan or Pws. 2 and 5 are their employees, are not valid grounds to discard their evidence as interested. It is apt to quote the observation of the Supreme Court in State of Rajasthan v. Smt.Kalki and another (1981(2) SCC
752.) "True it is she is the wife of the deceased; but she cannot be called an 'interested' witness. She is Crl.A.1465/2008 43 related to the deceased. 'Related' is not equivalent to 'interested. A witness may be called 'interested' only when he or she derives some benefit from the result of a litigation; in the decree in a civil case, or in seeing an accused person punished. A witness who is a natural one and is the only possible eye witness in the circumstances of a case cannot be said to be 'interested'. In the instant case P.W.1 had no interest in Protecting the real culprit, and falsely implicating the respondents."
The following observation in Sachchey Lal Tiwariv. State of U.P.(2004) 11 SCC 410) is also relevant.
"Murders are not committed with previous notice to witnesses; soliciting their presence. If murder is committed in a dwelling house, the inmates of the house are natural witnesses. If murder is committed in a street, only Crl.A.1465/2008 44 passersby will be witnesses. Their evidence cannot be brushed aside or viewed with suspicion on the ground that they are mere 'chance witnesses'. The expression 'chance witness' is borrowed from countries where every man's home is considered his castle and everyone must have an explanation for his presence elsewhere or in another man's castle. It is quite unsuitable an expression in a country where people are less formal and more casual, at any rate in the matter of explaining their presence."
19. The question then is what is the offence committed? As rightly pointed out by the learned counsel appearing for the appellants, it is clear that the prosecution did not unveil the origin and the genesis of the incident. The evidence of PW5 shows that he witnessed the appellants and the deceased talking and appellants 1 and 2 inflicting injuries on deceased Vijayagopalan. Though Crl.A.1465/2008 45 prosecution would allege that it is in furtherance of the common intention of the third appellant, the other appellants inflicted the fatal injuries and caused murder, because of the previous incident which occurred in the shop room, as deceased Vijayagopalan had manhandled the father of the first appellant, and also on account of the failure of PW11 to pay the amount due for the credit sale effected by PW11 Yogesh at the instance of the father of first appellant, the evidence is insufficient to prove that appellants trespassed into the house of Vijayagopalan to commit his murder. The weapons carried by the appellants 1 and 2 were only M01 and 2 sticks, which would not ordinarily be the case if the intention was to cause the murder and for that purpose appellants hatched a criminal conspiracy and thereafter reached the house of the deceased in a motor bike and a car. When the true origin and genesis of the incident was not revealed and the prosecution case Crl.A.1465/2008 46 was changed later from what was originally projected in the FIR, it is clear that the incident did not originate as deposed by Pws. 1 to 5. If that be the case, on the evidence it cannot safely find that there was common intention on the part of the appellants to commit murder. The evidence establish that appellants 1 and 2 inflicted two injuries on the head of the deceased which are sufficient in the ordinary course of nature to cause death and thereby caused the death. On the evidence it cannot be held that clause firstly of Section 300 IPC is attracted. Even clause thirdly of Section 300 IPC cannot be attracted, as on the evidence, it cannot be held that appellants 1 and 2 inflicted injuries on the head of the deceased with the intention to inflict those particular injuries. It can only be found that appellants 1 and 2 inflicted the injuries on the head of the decdeased and those injuries are likely to cause death and in fact caused the death. Hence Crl.A.1465/2008 47 the offence comes only be under section 299 IPC and punishable under Part II of Section 304 IPC.
20. But the case as against the third appellant stands on a different footing. Though third appellant was present at the scene of occurrence, no overt act was alleged or proved against him. The case against the third appellant is that he commanded the other accused to murder Vijayagopalan. As rightly pointed out by the learned counsel appearing for the appellants, in Ext.P1 FI Statement there is no case that the command was made by the third appellant. After the further statement of PW1 was recorded, purported to be on 17.9.2004, Ext.P23 remand report was submitted before the Magistrate. It was after arrest of the appellants 1 and 2. But what was revealed therein was not that the command was made by the third appellant, but by the second appellant as proved by the evidence of PW18 and Ext.P23 report. It was also brought out by cross Crl.A.1465/2008 48 examination of PW1 and 4 that, when their statements were recorded under section 161 of Code of Criminal Procedure, they had no case that third appellant made any such command. In such circumstances we do not find it safe to rely on that evidence. In such circumstances third appellant cannot be convicted for the offence under section 304 Part II with the aid of Section 34 IPC. At best it can only be found that third appellant shared a common intention to inflict grevious hurt on deceased Vijayagopalan. Therefore appellant No.3 could only be convicted for the offence under section 326 read with section 34 IPC. Evidence also establish that appellants 1 and 2, in furtherance of their common intention, caused grievous hurt on PW4. Hence their conviction for the offence under section 326 read with section 34 IPC can only be upheld. But it cannot be said that third appellant had a common intention to cause grievous hurt to PW2, as Crl.A.1465/2008 49 appellants 1 and 2 inflicted the grievous hurt on PW4 only because she intervened while they attacked Vijayagopalan. In such circumstances conviction of the third appellant for the offence under section 326 read with section 34 IPC, for causing grievous hurt to PW4 is not sustainable. Evidence would also establish that all the three appellants trespassed into the courtyard and also caused damages to the motor bike of Vijayagopalan parked on the side of the road. In such circumstances conviction of the appellants for the offences under section 427 and 447 read with section 34 IPC can only be sustained.
21. Then the question is what is on the sentence to be awarded to appellants 1 and 2 for the offence under section 304 Part II IPC. Considering the entire facts and circumstances of the case, interest of justice will be met if appellants 1 and 2 are sentenced to undergo rigorous impriosnment for six years and a fine of Rs.25,000/- and in Crl.A.1465/2008 50 default simple imprisonment for six months. We find no reason to interfere with the sentence awarded to the appellants for the offences under section 326, 427 and 447 read with section 34 IPC.
Appeal is allowed in part. Conviction of the appellants for the offence under section 302 read with section 34 of Indian Penal Code is set aside. They are found not guilty of the said offence. Appellants 1 and 2 (accused 1 and 2) are found guilty and are convicted for the offence, under section 304 Part II of Indian Penal Code. They are sentenced to undergo rigorous imprisonment for six years and a fine of Rs.25,000/- (Rupees twenty five thousand only) and in default simple imprisonment for six months. Conviction and sentence of the appellants for the offences under section 326 read with sections 34, 427 read under section 34 and section 447 read with section 34 are confirmed. The substantive sentences shall run concurrently. Appellants are entitled to set off as provided Crl.A.1465/2008 51 under section 428 of Code of Criminal Procedure. As third appellant has been undergoing the sentence from 8-4-2008, if his period of sentence is over and if he is not wanted in any other case he shall be released from prison forthwith.
M.SASIDHARAN NAMBIAR JUDGE C.T. Ravikumar JUDGE tpl/-
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M.SASIDHARAN NAMBIAR
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JUDGE
C.T.Ravikumar
Judge
tpl/-
M.SASIDHARAN NAMBIAR, J.
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W.P.(C).NO. /06
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JUDGMENT
tpl/-
M.SASIDHARAN NAMBIAR &
C.T.Ravikumar, JJ.
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Crl.A.No.1465/2008
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JUDGMENT
29th November, 2012
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