Bombay High Court
Shyamrao Vishnu Patil vs State Of Maharashtra & Another on 16 February, 1998
Equivalent citations: 1998(5)BOMCR757, 1998CRILJ3446, 1998(2)MHLJ851
Author: Vishnu Sahai
Bench: Vishnu Sahai
ORDER Vishnu Sahai, J.
1. Through this revision application, the petitioner impugns the judgment and order dated 17-10-1992 passed by the 4th Additional Sessions Judge, Kolhapur in Criminal Appeal No. 6 of 1990 whereby the judgment and order dated 17-1-1990 passed by the 5th Assistant Sessions Judge, Kolhapur in Sessions Case No. 7 of 1990, convicting him for offences punishable under section 326/34 I.P.C. and 324/34 I.P.C. and sentencing him to undergo six years R.I. and to pay a fine of Rs. 3000/- in default to suffer one years R.I. under the first count but awarding no separate sentence under the second count, has been confirmed.
2. In short, the prosecution case is that on 2-4-1987, the informant-victim Yashwant Ganu Patil, P.W. 2 had gone to take dinner at the house of Vishnu Patil, P.W. 5. After taking dinner, at Vishnu Patil's house, while the informant-victim was returning and had reached the place called "Bilaskar Mal" situated near the footpath from Awali to Bhadale, the petitioner, armed with an axe emerged all of a sudden and inflicted a blow with the same on his head. The three co-accused persons, who were accompanying the petitioner, inflicted injuries with sticks on his person. The victim, who knew the petitioner from before, recognised him in the light of a torch which he was carrying. As a sequel to the assault, the victim became unconscious. Next morning, co-villager Pandurang Patil who was passing by the way, found the victim lying at the place of the incident and informed his family members who rushed to the place of the incident and took the victim to Civil Hospital, Kolhapur.
3. The injuries of the victim Yashwant Patil were examined at Civil Hospital, Kolhapur, by Dr. Yeshwant Magdum P.W. 6, at 9.45 a.m. on 3-4-1987. Dr. Magdum found following injuries on the person of Yashwant Patil :--
1. Incised wound over left parietal region 3" x 1" bone deep;
2. Contusion over right forearm 2" x 1" fracture right humerus;
3. C.L.W. 3" X 2" shin of left tibia upper 1/3rd;
4. C.L.W. over right shin of tibia upper 1/3rd, 1" x 1/2".
5. Contusion over left shoulder, 2" x 1/2 fracture left calvicle.
6. Fracture 4th metacarpal;
7. Haemothorax;
8. Contusion over left thigh, 4" x 2";
9. Linear contusion right arm 4" x 1/2".
In the opinion of Dr. Magdum, injuries number 1 to 5 and 7 were grievous in nature. The remaining injuries, namely 3, 4, 8 and 9 were simple in nature. In his opinion, injury No. 1 could be caused by a sharp cutting object, injury Nos. 8 and 9 were possible by handle of axe and the remaining injuries by sticks.
4. The F.I.R. of the incident as given out by the victim-informant was recorded by Head Constable on duty at the Civil Hospital, Kolhapur. On its basis, a case under section 307 read with 34 I.P.C. was registered at Kodoli Police station. In the F.I.R. the petitioner is accused.
5. Investigation was carried out in the usual manner and thereafter the petitioner was charge-sheeted for an offence under section 307 read with section 34 I.P.C. It is significant to point out that the complicity of the three unknown persons who are conjointly alleged to have committed the crime with the petitioner could not be worked out during the investigation.
The case was committed to the Court of Sessions in the usual manner. In the trial Court, the petitioner was charged on two counts, namely under sections 307 read with 34 I.P.C. and 324 read with 34 I.P.C. To the said charges, he pleaded not guilty and claimed to be tried.
6. During the trial, a large number of witnesses were examined by the prosecution. It is significant to point out that the victim-informant Yashwant Ganu Patil, P.W. 2 is the only eye-witness of the incident. The trial Court believed the evidence of the victim and that of some other witnesses adduced by the prosecution and convicted and sentenced the petitioner in the manner stated in para 1 hereinabove. As stated in the said para, the petitioner assailed his convictions and sentence by preferring an appeal which was dismissed vide judgment dated 17-10-1992.
Hence, this revision.
7. We have heard Mr. B.R. Patil for the petitioner and Mr. R.L. Patil, Additional Public Prosecutor for the respondent No. 1. Although, respondent No. 2 was served but, he has not chosen to engage any Counsel. We have examined the impugned judgments and the evidence on record. After giving our anxious consideration to the matter, we are implicitly satisfied that the courts below acted correctly in convicting the petitioner on both the counts namely 326 read with 34 I.P.C. and 324 read with 34 I.P.C. However, we feel that the instant case does not warrant a imposition of a jail sentence and a sentence of heavy fine the whole of which, be directed to be paid as compensation to the victim-informant, would be more conducive, to the cause of justice.
8. We wish to emphasise that we are seized of the matter in our revision jurisdiction wherein the settled law is that if a conviction is based on a concurrent finding of fact, recorded by two courts, unless that finding can be stigmatised as being perverse, the Revisional Court does not interfere. But, we have chosen to enter into the factual aspect, because the petitioner has been awarded a sentence of six years and section 397 of the Cr.P.C. provides that even in exercise of its revisional jurisdiction, it would be open to the Revisional Court, to examine, apart from legality, the correctness and propriety of any finding, sentence or order.
But, having said that, we would make it clear that since the settled practice is that in its revisional jurisdiction the Court does not ordinarily sit as a third Court of fact, interference on facts would only be restricted to cases where the courts below have reached perverse conclusions on facts.The stalk argument of the prosecution that on the revisional side, a conviction can only be assailed if it is vitiated by some illegality and not on facts is untenable in view of the provisions contained in section 397 Cr.P.C. which reads thus :--
"Calling for records to exercise powers of revision-
(1) The High Court or any Sessions Judge may call for and examine the record of any proceeding before any inferior Criminal Court situate within its or his local jurisdiction for the purpose of satisfying itself or himself as to the correctness, legality or propriety of any finding, sentence or order, recorded or passed and as to the regularity of any proceedings of such inferior Court, and may when calling for such record, direct that the execution of any sentence or order be suspended and if the accused is in confinement, that he be released on bail or on his own bond pending the examination of the record."
9. Our considered view is that on facts, the conviction of the petitioner has been rightly recorded by the courts below. The manner of assault as deposed to by the informant-victim, which we have set out in para 2, is corroborated by the medical evidence. The informant-victim has stated that the petitioner inflicted a blow with an axe on his head and the medical evidence, shows that the victim received an incised injury on his head which in the opinion of Dr. Magdum was attributable to a sharp cutting object. Again, we find that the informant has stated that the three unknown persons assaulted him with sticks and the petitioner with the handle of axe and the medical evidence shows that injury Nos. 2 to 7 could be caused by sticks and 8 and 9 by a handle of axe.
In our judgment, the medical evidence provides a clinching corroboration to the manner of the incident as deposed to by the informant-victim.
Although, we find that the incident took place at about 8/8.30 p.m. but, since the victim had a torch, he would have had no difficulty in recognising the petitioner, who, as deposed to by him, was known to him from before.
As a matter of fact, in case of known persons, the existence of light is not essential for their recognition. As the Apex Court observed in paragraph 4 in the case of Kripal Singh v. State of U.P., known persons can be recognised by their gait, timbre of their voice etc. We also find that the petitioner had a plausible motive to assault the victim-informant. That motive, according to the prosecution, was on account of the fact that prior to the incident, there had been a quarrel between Vilas, nephew of the informant and Vishnu Patil, father of the petitioner. The informant had intervened in the quarrel and slapped both of them. This must have irked the petitioner.
10. It is true that conviction of the petitioner has been recorded by the courts below on the solitary statement of the informant-victim but, the time-honoured rule is that evidence has to be weighed and not counted. This salutory rule is enshrined in section 134 of the Indian Evidence Act, which reads thus :--
"No particular number of witnesses shall in any case be required for the proof of any fact."
10-A. Plurality of evidence is only a rule of prudence, imperative in a given case because the evidence of a solitary witness may not inspire confidence but, it is far from being an inflexible requirement of law.
We wish to emphasise that it is not the number of witnesses which is material but, it is the quality of their evidence which is crucial. There may be cases where inspite of the occular account being in the form of a large number of witnesses, the same may not be acceptable to courts because of the infirmities vitiating it. On the converse, there may be cases and the present case is certainly one of them, where the occular account is of a solitary witness, but it is of such a sterling quality that by itself, is sufficient to sustain the conviction.
11. We also find that the conviction of the petitioner, both under section 326 read with 34 I.P.C. and section 324 read with section 34 I.P.C. is not vitiated by any illegality. It is true that the opinion of Dr. Magdum that injury No. 1 suffered by the victim was grievous in nature, does not inspire confidence. But, there are three other injuries which the victim sustained which were accompanied by fractures, namely injury Nos. 2, 5 and 6 and that being so, in as much as the said fractures were caused by the three unknown persons in furtherance of the common intention of the petitioner and the petitioner was charged for the offence under section 307 read with 34 I.P.C. of which the offences under section 326 read with 34 I.P.C. and 324 read with 34 I.P.C. are minor offences, he was rightly convicted on the said counts.
A perusal of section 326 I.P.C. shows that an offence of grievous hurt stipulated by the said section would be made out if the grievous hurt is caused by "any instrument which used as a weapon of offence, is likely to cause death." In our judgment, sticks which were wielded by the three co-accused persons, would fall within the ambit of the said expression.
11-A. We however, make no bones in observing that we are not inclined to accept the statement of Dr. Yeshwant Magdum, P.W. 6, to the effect that injury No. 1 of the victim namely an incised wound over parietal region 3" x 1" bone deep was grievous in nature, because, the said injury would not fall in the ambit of the expression 'grievous hurt' as defined in section 320 I.P.C.
The said section reads thus :---
"Grievous hurt-- The following kinds of hurt only are designated as "grievous"- First Emasculation.
Secondly--Permanent privation of the sight of either eye.
Thirdly--Permanent privation of the hearing of either ear.
Fourthly--Privation of any member or joint.
Fifthly--Destruction or permanent impairing of the powers of any member or joint. Sixthly--Permanent disfiguration of the head or face.
Seventhly--Fracture or dislocation of a bone or tooth.
Eightly---Any hurt which endangers life or which causes the sufferer to be during the space of twenty days, in severe bodily pain, or unable to follow his ordinary pursuits."
The statement of Dr. Magdum, does not show that there was either emasculation or permanent privation of the sight of either eye or permanent privation of the hearing of either ear, or privation of any member or joint, or destruction or permanent impairing of the powers of any member or joint or permanent disfiguration of the head or face, or fracture or dislocation of a bone or tooth.
The doctor has also not stated that the incised injury sustained by the victim was dangerous to life or was such that the victim during the space ol 20 days was in severe bodily pain or unable to follow his pursuits.
Evidence in this case is that the victim was hospitalised only for one week in Civil Hospital, Kolhapur and thereafter discharged.
12. This leaves us with only one question namely that of sentence. Whereas Mr. B.R. Patil learned Counsel for the petitioner vehemently urged that the instant is not one of those cases, which calls for a jail sentence and a sentence of fine, would meet the ends of justice. Mr. R.L. Patil, learned Counsel for the respondent No. 1 strenuously urged that in-as-much as the petitioner alongwith three others, at night time under the cover of darkness, assaulted the victim with an axe on head and his companions assaulted him with sticks all over his body causing him three grievous injuries, calls for a jail sentence. He urged that the types of the petitioner do not deserve any leniency in the matter of sentence and if the same is extended, it would be a case of misplaced sympathy and provide impetus to people to commit crimes. We have deliberated over the rival contentions and find weight in the submission canvassed by Mr. B.R. Patil, for the reasons enumerated hereinafter :--
a) the incident took place on 2-4-1987 i.e., nearly 11 years ago;
b) that in this period of 11 years, the petitioner must have settled down in the main-stream of life and to uproot him therefrom to serve a nominal sentence of two years, which in our view, would be the appropriate sentence, in case a jail sentence is awarded, would not be conducive to the cause of justice;
c) although the petitioner assaulted the victim with an axe on head, the resulting injury was simple in nature;
d) there is nothing to indicate that the petitioner has to his discredit either any criminal antecedents or previous conviction;
e) the petitioner as an undertrial has been in jail for approximately two weeks i.e. from 13-5-1987 to 26-5-1987; and
f) if the petitioner is directed to suffer a sentence of two years R.I., then no worthwhile gain would accrue to the victim excepting the vicarious satisfaction that his assailant is in jail. On the converse, if a substantial fine is imposed on the petitioner and is directed to be paid as compensation to the victim, then that would enable the victim to cover the expenses incurred by him in his hospitalisation and would also provide him some monetary relief.
13. In our view, either a sentence should be deterrent or reformative. A sentence of two years would not be deterrent. On the converse, a sentence of fine and the pinch experienced by the petitioner in paying it would make him introspect over what he has done and perhaps make him a better person. Thus, it would not only be reformative but also in consonance with the current philosophy of sentencing which evaluates the sentencing-situation from the stand-point of the victim also.
14. We feel that the ends of justice would be squarely met if the fine imposed on the petitioner and the sentence in default, imposed by the trial Court, is confirmed but the jail sentence of the petitioner is reduced to the period already undergone by him and in lieu thereof a fine of Rs. 17,000/- in default two years R.I. is imposed on him and the said fine is directed to be paid as compensation to the victim Yashwant Ganu Patil, P.W. 2 and in case he is not alive, to his legal heirs.
15. In the result, this revision is partly allowed and partly dismissed. Although, we confirm the conviction of the petitioner on both the counts namely section 326/34 and 324/34 I.P.C., and his sentence of fine and that in its default, under section 326 r/w 34 I.P.C. but we reduce his jail sentence under section 326 r/w 34 I.P.C., to the period already undergone by him and direct him to deposit an additional fine of Rs. 17,000/- by or before 31-12-1998 in the trial Court, failing which, he would undergo a sentence of 2 years R.I. in default. In case the petitioner has not paid the fine of Rs. 3000/- imposed by the trial Court, he would also pay the same by or before 31-12-1998 failing which he would undergo the sentence imposed in default by the trial Court. If the petitioner deposits the fine, in the stipulated period, the whole of it shall be said as compensation to the victim Yeshwant Ganu Patil, P.W. 2 and in case he is not alive, to his legal heirs. As soon as the fine is deposited, the trial Court shall inform Yeshwant Ganu Patil/ legal heirs, as the case may be, about this compensation.
In case the petitioner does not pay the fine by or before 31-12-1998, he shall be taken into custody to serve out the sentence in default of payment of fine. In case he pays the fine within the stipulated period, his bail-bonds shall stand cancelled and sureties discharged.
As mentioned in paragraph 1, no separate sentence has been imposed on the petitioner for the offence under section 324 r/w 34 I.P.C.
It would be open to the trial Court to accept the fine on production of a certified copy of our judgment, which in case an application is made by the Counsel for the parties, shall be issued on an expedited basis.
The trial Court shall report compliance of our judgment by or before 31-1-1999 and the compliance report would be placed on the relevant board of this Court in the first fortnight of February, 1999.
Rule is disposed off in the above terms.
16. Appeal partly allowed.