Gauhati High Court
Md. Amir Ali & 2 Ors vs The State Of Assam on 20 May, 2014
Author: M.R. Pathak
Bench: M.R. Pathak
THE GAUHATI HIGH COURT
(The High Court of Assam, Nagaland, Mizoram & Arunachal Pradesh)
CRL.A. Nos. 161/2010 and 139/2014
I. Criminal Appeal No.161/2010
1. Md. Amir Ali,
2. Siddique Ali,
3. Md. Golap Hussain,
All are sons of Md. Sarbat Ali,
Resident of Vill-Joshihatipara,
PS-Barpeta, Dist.-Barpeta,
Assam.
......Appellants.
-Versus-
The State of Assam.
......Respondent.
Advocate(s) for the Appellants :
Mr. A.K. Bhattacharjee (Sr. Adv.), Mr. B.M. Choudhury, Mr. B.I. Khan, Mr. U. Choudhury, Advocate(s) for the Respondent :
Ms. S. Jahan, Addl. P.P., Assam.
II. Criminal Appeal No.139/2014
Md. Sukur Mamud,
S/O Late Abdur Rahman,
Vill & PO-Joshihatipara, PS-Barpeta,
Dist.-Barpeta, Assam.
......Accused/Appellant.
-Versus-
1. Akbar Ali,
S/O Late Mahammad Ali,
Vill.-Joshihatipara, PS-Barpeta,
Crl.A. 161/2010, 139/2014 Page 1 of 25
Dist.-Barpeta, Assam.
2. The State of Assam.
......Respondents.
Advocate(s) for the Appellant :
Mr. M.U. Mondal,
Mr. H.R. Ahmed,
Mr. M. Hussain,
Ms. N. Nasrin.
Advocate(s) for the Respondents :
Mr. A.K. Bhattacharjee (Sr. Adv.),
Mr. B.M. Choudhury,
Mr. B.I. Khan,
Mr. U. Choudhury,
Ms. S. Jahan, Addl. P.P., Assam.
BEFORE
THE HON'BLE MR. JUSTICE B.P. KATAKEY
THE HON'BLE MR. JUSTICE M.R. PATHAK
Date of Hearing : 29.04.2014
Date of Judgment & Order : 20th May, 2014
JUDGMENT AND ORDER
[K atakey, J. ]
These appeals are directed against the judgment and order dated 12.07.2010 passed by the learned Addl. Sessions Judge (FTC), Barpeta, in Sessions Case No.20/2007, convicting the appellants in Crl.A. No.161/2010 under Section 302/34 IPC and sentencing them to under rigorous imprisonment for life and to pay a fine of Rs.2,000/-, in default, to suffer simple imprisonment for a further period of 3(three) months, as well as under Section 323/34 IPC and sentencing them to undergo simple imprisonment for 3(three) months, by acquitting Sri Crl.A. 161/2010, 139/2014 Page 2 of 25 Akbar Ali, respondent No.1 in Crl.A. No.139/2014 (earlier registered as Crl.Rev.P. No.266/2011) from the charges framed under Section 302/323/34 IPC. Crl.A. No.161/2010 has been filed by the appellants Amir Ali, Siddique Ali and Golap Hussain, who were convicted under Section 302/34 IPC and 323/34 IPC, challenging the aforesaid judgment of conviction passed by the learned Addl. Sessions Judge (FTC), Barpeta. Crl.A. No.139/2014 has been filed by the first informant challenging the aforesaid judgment and order passed by the learned Addl. Sessions Judge (FTC) in so far as it relates to acquittal of Sri Akbar Ali, respondent No.1 therein, from the charges framed under Section 302/323/34 IPC.
2. A criminal investigation was set in motion on receipt of the first information report dated 17.09.2002 lodged by Md. Sukur Mamud (PW-1) with the Officer-in-Charge of Howly Police Outpost alleging that on that day at about 9 A.M. when his second son Ajadul Islam (PW-8) went out of his house for Barpeta and reached the road, Sri Akbar Ali, Sarbat Ali, Siddique Ali, Amir Ali, Golap Hussain, Anowar Hussain and Abdul Rahim, who were waiting from before being armed with lathi, chain and dagger, assaulted him on being instructed by Akbar Ali and on hearing the hue and cry raised by him, when his first son Japiar Rahman (deceased), Saniara Khatun @ Begum (PW-7), Ramela @ Rumela Begum (PW-10) and the first informant (PW-1) proceeded towards the place of occurrence, all the accused persons started assaulting them, as a result of which the first informant has received injuries on the head as well as the lips. It has further been alleged that Crl.A. 161/2010, 139/2014 Page 3 of 25 the accused persons have also severely injured Japiar Rahman (deceased) on his head and other parts of his body, apart from inflicting serious injuries on the person of Saniara Khatun @ Begum (PW-7) and Ramela Begum (PW-10). It has further been stated that though Japiar was referred to Guwahati for treatment, he, however, succumbed to the injuries on the way. G.D. Entry No.372 dated 17.09.2002 was initially made in Howly Police Outpost, based on the said first information report. Having forwarded the FIR, Barpeta P.S. Case No.449/2002 was thereafter registered against all the accused persons under Section 302/325/34 IPC.
3. The Investigating Officer during investigation examined the persons acquainted with the facts and circumstances of the case and their statements were recorded under Section 161 Cr.P.C. The Investigating Officer got the inquest done on the dead body of the deceased, apart from sending the injured persons, namely, PW-1 Md. Sukur Mamud, PW-7 Saniara Begum, PW-8 Ajadul Islam and PW-10 Ramela Begum for medical examination and also sent the dead body of Japiar for post mortem examination. The Investigating Officer thereafter collected the injury reports and the post mortem examination report and filed the charge-sheet on 27.06.2005 against the appellants in Crl.A. No.161/2010 as well as against Sarbat Ali and Anowar Hussain under Section 147/148/149/302/323 IPC. Akbar Ali, respondent No.1 in Crl.A. No.139/2014 as well as Abdul Rahim, however, were not charge- sheeted.
Crl.A. 161/2010, 139/2014 Page 4 of 25
4. The offence under Section 302 IPC being exclusively triable by the Court of Sessions, the learned Sub-Divisional Judicial Magistrate (Sadar), Barpeta, vide order dated 16.01.2007, committed the case to the Court of Sessions for trial. Accordingly Sessions Case No.20/2007 has been registered, which has been in due course of time transferred to the Court of the learned Addl. Sessions Judge (FTC) for trial and disposal. Charge under Section 147/148/302/323 read with Section 149 IPC was thereafter framed on 08.02.2007, against the appellants in Crl.A. No.161/2010 and Sarbat Ali and Anowar Hussain, which when read over and explained to them, they pleaded not guilty and claimed to be tried. Hence the trial commenced.
5. During trial and after recording the examination-in-chief of the first informant Md. Sukur Mamud (PW-1), an application was filed by the learned Addl. Public Prosecutor on 08.03.2007 to implead Akbar Ali, respondent No.1 in Crl.A. No.139/2014, as accused in the case and accordingly the learned Addl. Sessions Judge (FTC) vide order dated 18.09.2007 impleaded Akbar Ali as accused in the case, in exercise of the power conferred by Section 319 Cr.P.C., as PW-1 in the examination-in-chief has alleged commission of murder by Akbar Ali. The charges framed under Section 147/148/302/323 read with Section 149 IPC was thereafter framed against Akbar Ali on 10.01.2008, which when read over to him, he pleaded not guilty and claimed to be tried.
6. The prosecution in order to bring home the charges levelled against the accused persons, examined 13 witnesses, namely, Md. Crl.A. 161/2010, 139/2014 Page 5 of 25 Sukur Mamud (PW-1), the first informant; Dr. Babulal Pathak (PW-2), who examined Saniara Begum @ Khatun (PW-7) and Ajadul Islam (PW-
8) and submitted the injury reports (Exts.-2 and 3); Dr. S.C. Sharma (PW-3), who examined the first informant Md. Sukur Mamud (PW-1) and submitted the injury report (Ext.-5); Dr. Ajit Kr. Sarma (PW-4), who conducted the autopsy on the body of the deceased Japiar Rahman and submitted the post mortem examination report (Ext.-4); Md. Rejjak Ali (PW-5), the brother of the first informant and who is witness to the inquest report (Ext.-6); Md. Saifuddin Ahmed (PW-6), who is another witness to the inquest report (Ext.-6); Mustt. Saniara Begum @ Khatun (PW-7), sister of the deceased; Md. Ajadul Islam (PW-8), younger brother of the deceased; Md. Saritulla (PW-9), who has been declared as hostile; Smt. Ramela @ Rumela Begum (PW-10), mother of the deceased; Md. Najir Hussain (PW-11), who has also been declared as hostile; Md. Sekendar Ali Ahmed (PW-12), another hostile witness and Sri Binod Barman (PW-13), who is the Investigating Officer. Md. Sukur Mamud (PW-1), Mustt. Saniara Begum (PW-7), Md. Ajadul Islam (PW-8) and Smt. Ramela Begum (PW-10), are, according to the prosecution, the eye witnesses. The prosecution witnesses have been duly cross- examined by all the accused persons including Akbar Ali. The statements of the accused persons thereafter were recorded under Section 313 Cr.P.C. The defence, however, did not examined any witness, despite the opportunity given.
Crl.A. 161/2010, 139/2014 Page 6 of 25
7. The learned Addl. Sessions Judge (FTC), upon appreciation of the evidence on record, passed the judgment of conviction as aforesaid. Hence the present appeals.
8. We have heard Mr. A.K. Bhattacharjee, learned Sr. counsel assisted by Mr. B.M. Choudhury, learned advocate appearing for the appellants in Crl.A. No.161/2010 and the respondent No.1 in Crl.A. No.139/2014. We have also heard Mr. M.U. Mondal, learned counsel appearing for the appellant in Crl.A. No.139/2014 and Ms. S. Jahan, learned Addl. Public Prosecutor, appearing for the State of Assam in both the appeals.
9. Mr. Bhattacharjee, learned Sr. counsel appearing for the appellants in Crl.A. No.161/2010 and the respondent No.1 in Crl.A. No.139/2014, referring to the first information report (Ext.-1) as well as the deposition of the prosecution witnesses examined in support of the charges framed, has submitted that it is apparent from the evidence adduced that the prosecution could not lead any evidence attributing individual act of assault by any of the accused persons on Japiar (deceased), apart from the meeting of mind of the appellants, so as to constitute the common intention within the meaning of Section 34 IPC, with a view to convict them under Section 302 in aid of Section 34 IPC, hence, according to the learned Sr. counsel, the Trial Court ought not to have convicted the accused appellants under Section 302 in aid of Section 34 IPC. Mr. Bhattacharjee, learned Sr. counsel further submits that it is apparent from the deposition of the prosecution witnesses, Crl.A. 161/2010, 139/2014 Page 7 of 25 more particularly PWs-1, 7, 8 and 10, that there was quarrel between the two parties, namely, informant party and the accused party at 6 A.M. on the day of occurrence followed by the subsequent occurrence allegedly occurred at 9 A.M. on the same day, which indicates that there was no prior meeting of mind of the accused persons to commit the crime and hence they could not have been convicted under Section 302 in aid of Section 34 IPC.
10. Referring to the contents of the FIR lodged by the PW-1 as well as the deposition of PW-1 and other prosecution witnesses, it has also been submitted by the learned Sr. counsel that it is apparent therefrom that though the accused persons were armed with the bicycle chain and dagger, they according to the prosecution witnesses have given the blow on the person of the deceased only by means of the bamboo stick, which goes to show that there was no intention on the part of the accused persons to kill the deceased and hence, at the most they could have been convicted under Section 304 IPC, in aid of Section 34 IPC. The learned Sr. counsel, therefore, submits that if this Court does not accept the submission that the accused persons could not have been convicted under Section 302 in aid of Section 34 IPC, their conviction may be altered to one under Section 304 Part-I read with Section 34 IPC.
11. In so far as the judgment of acquittal passed by the Trial Court acquitting Akbar Ali, it has been submitted by the learned Sr. counsel that it is evident from the deposition of PWs-1, 7, 8 and 10, Crl.A. 161/2010, 139/2014 Page 8 of 25 who were present at the place of occurrence at different point of time, that they have not implicated Akbar Ali in their statements before the Investigating Officer recorded under Section 161 Cr.P.C., though they have implicated him in their depositions before the Court, which was precisely the reason for not filing the charge-sheet against Akbar Ali by the Investigating Officer. The learned Sr. counsel submits that there being contradiction, as they have not implicated Akbar Ali in their statements under Section 161 Cr.P.C., which has also been proved by the Investigating Officer (PW-13), the Trial Court has rightly acquitted Akbar Ali from the charges levelled against him. The learned Sr. counsel further submits that since the view taken by the Trial Court is a reasonable view, based on the evidence adduced by the prosecution, the Appellate Court may not interfere with the order of acquittal on the ground that another view is possible, for the simple reason that when two views, based on the prosecution evidence, is possible, view in favour of the accused persons has to be accepted.
12. The learned Sr. counsel in support of his contention has placed reliance on the decisions of the Apex Court in Kamaljit Singh Vs. State of Punjab reported in (2003)12 SCC 155, Shingara Singh Vs. State of Haryana reported in (2003)12 SCC 758, Ram Swaroop & ors. Vs. State of Rajasthan reported in (2004)13 SCC 134 and Sachin Jana & anr. Vs. State of West Bengal reported in (2008)3 SCC 390.
Crl.A. 161/2010, 139/2014 Page 9 of 25
13. Ms. Jahan, learned Addl. Public Prosecutor, supporting the impugned judgment of conviction and the acquittal of Akbar Ali, has submitted that the eye witnesses to the occurrence, namely, PWs-1, 7, 8 and 10, in clear terms have stated about the involvement of the appellants in Crl.A. No.161/2010 in the killing of Japiar. It has also been submitted that from the evidence of those witnesses the common intention of the appellants in Crl.A. No.161/2010 can be inferred, in furtherance of which they have done a criminal act, when there cannot be any direct evidence of common intention and hence the Trial Court has rightly convicted the appellants in Crl.A. No.161/2010 under Section 302 in aid of Section 34 IPC. Refuting the arguments advanced by the learned Sr. counsel in the said appeal, relating to alteration of the conviction to one under Section 304 Part-I IPC, it has been submitted by the learned Addl. Public Prosecutor that in order to convict an accused under the said provisions of law, the Court first must come to the finding that it is a case of culpable homicide not amounting to murder and in the instant case, the defence having failed to prove that the accused persons come within any of the exceptions to Section 300 IPC, they cannot be convicted under Section 304, they having committed the offence of murder, punishable under Section 302 IPC in aid of Section 34 IPC. The learned Addl. Public Prosecutor, in so far as it relates to acquittal of Akbar Ali, has submitted that the Trial Court has also rightly acquitted Akbar Ali, since none of the prosecution witnesses has implicated him in their statements under Section 161 Cr.P.C. The learned Addl. Public Prosecutor, in support of her argument has Crl.A. 161/2010, 139/2014 Page 10 of 25 placed reliance on a decision of the Apex Court in Goudappa & ors. Vs. State of Karnataka reported in (2013)3 SCC 675.
14. Mr. Mondal, learned counsel appearing for the appellant in Crl.A. No.139/2014, challenging the judgment passed by the Trial Court acquitting Akbar Ali from the charges levelled against him, has submitted that as it is evident from the deposition of the eye witnesses, namely, PWs-1, 7, 8 and 10 that Akbar Ali, apart from instigating the other accused persons, has also actively participated in the crime in furtherance of the common intention, the Trial Court ought to have convicted him under Section 302/34 IPC, apart from under Section 323/34 IPC. The learned counsel further submits that the learned Addl. Sessions Judge having accepted the evidence of the aforesaid witnesses for recording the judgment of conviction against the appellants in Crl.A. No.161/2010, ought not to have rejected their testimony in so far as Akbar Ali is concerned, only on the ground that none of these witnesses have stated anything relating to the involvement of Akbar Ali in their statements recorded under Section 161 Cr.P.C. It has also been submitted that the Trial Court, however, has rightly convicted the appellant in Crl.A. No.139/2014, based on the testimony of the prosecution witnesses. The learned counsel, therefore, submits that while maintaining the judgment of conviction of the appellants in Crl.A. No.161/2010, Akbar Ali, respondent No.1 in Crl.A. No.139/2014, may also be convicted under Section 302/34 and 323/34 IPC and sentence him accordingly. The learned counsel in support of his contention has Crl.A. 161/2010, 139/2014 Page 11 of 25 placed reliance on the decision of the Apex Court in Suraj Singh Vs. State of Uttar Pradesh reported in (2008)16 SCC 686.
15. The arguments advanced by the learned counsel for the parties, received our due consideration. We have also perused the evidence on record adduced by the prosecution in support of the charges levelled against the accused persons, apart from the impugned judgment and order passed by the learned Addl. Sessions Judge (FTC).
16. Dr. Ajit Kr. Sarma (PW-4), who conducted the autopsy on the dead body of Japiar Rahman, has proved the post mortem examination report (Ext.-4) and the injuries found on the body of the deceased, apart from the cause of death. The injuries found on the body of the deceased are reproduced below:-
"Lacerated injury of the scalp on right parietal-occipital region and occipital region. Haematoma in the occipital region of scalp. Depressed fracture in the Rt. parietal and occipital bone of the skull and associated with tear of the underlying menigns of cranial cavity with lacerated injury of the brain matter."
All the injuries were found to be antemortem in nature. The doctor has opined that the death was caused due shock and haemorrhage as a result of the injuries. Though the defence cross- examined this witness, no contradiction relating to the injuries found on the body of the deceased, the nature of injuries and also the cause of the death, could be brought out. The appellants in Crl.A. No.161/2010 as well as the respondent No.1 in Crl.A. No.139/2014, during argument Crl.A. 161/2010, 139/2014 Page 12 of 25 did not challenge the injuries found, its nature as well as the cause of death as opined by the doctor. The prosecution, therefore, could prove the death of the deceased, which is homicidal, because of the injuries found on his person.
17. Dr. Babulal Pathak (PW-2), who examined Ms. Saniara Begum (PW-7), has proved the medical examination report (Ext.-2) and also the following injuries found on her person:-
"(i) Pain and tender over the Rt. knee jt.
(ii) Soft tissue injury over the Rt. arm.
(iii) Chest pain."
The doctor has opined that the injuries are simple in nature and caused by blunt weapon. This witness though was cross-examined by the defence, no contradiction, however, could be brought out. PW-3 Dr. S.C. Sharma has proved the medical examination report (Ext.-5), submitted by him upon medical examination of the injured Sukur Mamud (PW-1), who has stated that following injuries were found on Sukur Mamud:-
"(i) A lacerated injury over Rt. parietal region of scalp size 2 x 1/8 x 1/8. The injury was fresh.
(ii) Soft tissue injury over back of chest."
The doctor has opined that the injuries are simple in nature and inflicted by blunt object. No contradiction relating to the injuries as well as its nature also could be brought out by the defence while cross-
examining this witness.
Crl.A. 161/2010, 139/2014 Page 13 of 25
18. The prosecution, therefore, could prove that Japiar Rahman died because of the injuries sustained by him, which are antemortem in nature. That apart, the prosecution could also prove the injuries found on the person of Saniara Begum and Sukum Mamud, which are simple in nature and caused by blunt weapon.
19. This leads to the question as to whether the prosecution could prove the complexity of the accused persons with the offence alleged, beyond all reasonable doubt. PW-1 Md. Sukur Mamud, PW-7 Saniara Begum alias Khatun and PW-10 Ramela Begum are the eye witnesses to the occurrence, who were also injured witnesses. PW-1 in his deposition has stated that on the day of occurrence i.e. on 17.09.2002 at about 6 A.M. accused Golap, Anowar and Sarbat had an altercation with his son Japiar (deceased) and Ajadul Islam (PW-8) over setting of a fishing net, in front of his house and when he made an enquiry relating to the cause of altercation, accused Sarbat pressed his neck, who, however, could free himself from his grip and thereafter the accused persons left the place. He has further stated that around 9 A.M. on that date his son Ajadul Islam (PW-8) went out of the house to go to Barpeta and at that time accused Akbar Ali, Siddique, Amir, Anowar and Golap attacked Ajadul in front of their house when he raised hue and cry, on hearing of which PW-1 came out of the house and saw Amir armed with a bamboo lathi, accused Golap armed with bicycle chain and other accused persons armed with lathis. He further deposed that being ordered by Akbar, accused Anowar caught hold of him (PW-1) and at Crl.A. 161/2010, 139/2014 Page 14 of 25 that time his eldest son Japiar (deceased) came to the place of occurrence and then accused Akbar, Amir, Siddique, Golap and Sarbat assaulted him with lathis, as a result of which Japiar fell down. He has further stated that Golap and Sarbat also assaulted him (PW-1) while Anowar was holding him. This witness further deposed that when his wife Ramela (PW-10) came to the place of occurrence, the accused persons also assaulted her, apart from his eldest daughter Saniara Begum (PW-7). According to this witness Japiar was then brought to Barpeta in an injured state wherefrom though he was referred to Guwahati for better treatment, he, however, died on the way. It has also been stated that he saw the injury marks on Japiar's head and eyes.
During cross-examination this witness while reiterating that when Anowar caught hold of him in front of his house, has stated that the accused persons, namely, Amir, Akbar, Siddique and Golap, who were present at the place of occurrence from before, assaulted Japiar with lathis. This witness, however, has said that he cannot say which accused person has assaulted Japiar at which part of his body. This witness has also denied the suggestion put by the defence that he did not mention the name of the accused Akbar in his statement under Section 161 Cr.P.C. made before the police.
20. Ms. Saniara Begum @ Khatun (PW-7) is another witness to the occurrence, who is also an injured witness. She has in her examination-in-chief, corroborated the version of Md. Sukur Mamud Crl.A. 161/2010, 139/2014 Page 15 of 25 (PW-1). She has stated that about 9 A.M. on the day of occurrence she was present at her home when she heard the shout of Japiar (deceased) and came out and saw Akbar and Amir assaulting Japiar with a bamboo lathi and by a piece of solid bamboo, respectively. She has also stated that when Ramela Begum (PW-10) and Sukur Mamud (PW-1) came out of their house, accused Siddique, Golap and Anowar assaulted his father Sukur Mamud as well as the other brother Ajadul Islam (PW-8). This witness has also stated that she was also assaulted by Siddique. During cross-examination this witness has further stated that hearing the hue and cry raised by Japiar (deceased), she along with her parents, namely, Sukur Mamud (PW-1) and Ramela Begum (PW-10) came out of their house and saw the incident from the courtyard. She has further stated that there was none other than the accused persons at the place of occurrence. It has also been deposed that Siddique also assaulted her brother (deceased) when he was lying on the ground. This witness has denied the suggestion put by the defence that she did not disclose the name of Akbar before the police and that Akbar had also assaulted Japiar with a bamboo lathi.
21. PW-10, Ramela Begum, is another witness to the occurrence, who was also assaulted by some of the accused persons. Ramela in her deposition while corroborating the version of Sukur Mamud (PW-1) as well as Saniara Begum (PW-7), has stated that at 9 A.M. of the day of occurrence her son Ajadul (PW-8) went out of home to go to Barpeta when the accused persons surrounded him in front of his house. It has also been stated that getting resistance Ajadul came Crl.A. 161/2010, 139/2014 Page 16 of 25 back home and went out with Japiar (deceased) and then the accused Amir, Akbar and Siddique assaulted Japiar in the head with lathi and poked his eyes, at which time her husband Sukur Mamud (PW-1) came out and saw Anowar caught hold of him and accused Amir and Siddique assaulted him. She has further deposed that when her daughter was trying to give water to Japiar (deceased), accused Amir, Siddique and Akbar assaulted her apart from assaulting her other son Ajadul (PW-8). It has further been deposed that they also assaulted her apart from her daughter Saniara (PW-7). During cross-examination this witness has stated that accused Amir, Siddique and Golap assaulted Ajadul as well as her husband with lathis. This witness also denied the suggestion put by the defence that she did not name Akbar in her statement before the police recorded under Section 161 Cr.P.C.
22. The prosecution though claims that Ajadul Islam (PW-8) has witnessed the entire occurrence i.e. causing injuries on the person of the deceased by the accused persons, apart from the injuries caused to Md. Sukur Mamud (PW-1), Saniara (PW-7), Ramela (PW-10) and himself, this witness, however, in his deposition did not say that he saw the accused persons inflicting blows on his brother Japiar (deceased). He has, however, corroborated the version of PW-1 Sukur Mamud relating to the incident occurred at 6 A.M. of the day of occurrence, apart from presence of all the accused persons at the place of occurrence as well as attempt to cause injuries by Anowar and Siddique and his coming back home thereafter. This witness further stated that hearing his cry his parents came out when Anowar pressed his father Crl.A. 161/2010, 139/2014 Page 17 of 25 down on the ground and saw his brother Japiar lying on the ground. During cross-examination this witness has stated that all the accused persons except Anowar assaulted him and while some of them assaulted with their hands some others assaulted with lathis. This witness has also denied the suggestion put forward by the defence that he did not name Akbar in his statement before the police recorded under Section 161 Cr.P.C.
23. Md. Rejjak Ali (PW-5) is the witness to the inquest, report of which has been proved as Ext.-6. PW-6 Md. Saifuddin Ahmed is another witness to the inquest report (Ext.-6). PW-9 Md. Saritulla, PW-11 Md. Najir Hussain and PW-12 Md. Sekendar Ali Ahmed having not supported the prosecution story, they have been declared as hostile and they were cross-examined by the prosecution, apart from by the defence. During cross-examination by the prosecution PW-9 Md. Saritulla has admitted that he has stated before the police that he saw accused Anowar and Sarbat armed with lathi assaulting Japiar (deceased) in front of his house and also assaulting Sukur Mamud (PW-1), Ajadul (PW-8) and Saniara (PW-7). Similarly, PW-11 Najir Hussain during cross- examination by the prosecution has also stated that in his statement before the police recorded under Section 161 Cr.P.C., he has stated that he saw the accused Siddique, Golap, Amir, Sarbat and Anowar assaulting Japiar (deceased) with lathi in front of Japiar's house, apart from assaulting Sukur (PW-1), Saniara (PW-7) and Ajadul (PW-8). Md. Sekendar Ali Ahmed (PW-12), another hostile witness, during his cross- examination by the prosecution, has also stated that he has stated Crl.A. 161/2010, 139/2014 Page 18 of 25 before the police during his examination under Section 161 Cr.P.C. that Siddique, Golap, Amir, Sarbat and Anowar assaulted Japiar and also Sukur (PW-1), Saniara (PW-7) and Ajadul (PW-8). These witnesses, therefore, though declared as hostile, implicated the appellants Amir, Siddique and Golap apart from Anowar and Sarbat, in their statements under Seciton 161 Cr.P.C., with the commission of crime of assaulting Japiar (deceased) with lathis, apart from assaulting Sukur (PW-1), Saniara (PW-7) and Ajadul (PW-8), thereby corroborating the statements of the aforesaid eye witnesses, namely, PWs-1, 7 and 10.
24. The Investigating Officer Sri Binod Barman (PW-13), in his evidence has admitted that none of the witnesses examined by the prosecution, more particularly PWs-1, 7, 8 and 10 mentioned the name of Akbar in their statements recorded under Section 161 Cr.P.C. and as the Investigating Officer did not find any material against Akbar, he has not been charge-sheeted, who, however, has been proceeded against by the Court in exercise of the power conferred by Section 319 Cr.P.C. This witness has also confirmed that PWs-9, 11 and 12, who have been declared hostile, in their statements recorded under Section 161 Cr.P.C. implicated the appellants Amir, Siddique and Golap as well as Anowar and Sarbat with the commission of the crime of murder of Japiar and inflicting the injuries on the person Sukur (PW-1), Saniara (PW-7) and Ajadul (PW-8).
25. It may be mentioned here that during the course of the trial, the learned Addl. Sessions Judge (FTC) has altered the charges Crl.A. 161/2010, 139/2014 Page 19 of 25 framed against the accused persons from under Section 302/149 IPC and 323/149 IPC to 302/34 IPC and 323/34 IPC.
26. From the aforesaid discussion of the deposition of prosecution witnesses, it appears that none of the prosecution witnesses has attributed any individual act to any of the accused persons relating to the injuries inflicted on the person of Japiar (deceased). The prosecution case is that since the appellants in Crl.A. No.161/2010 have inflicted the lathi blows on the person of the deceased Japiar in furtherance of the common intention, each of them is liable for the murder of Japiar, as if it was done by him alone.
27. Section 34 IPC does not create a substantive offence and it is only a rule of evidence. This Section is based on the principle of joint liability in doing a criminal act. A person, for an offence committed by another in the course of criminal act perpetrated by several persons, can be convicted for such offence, in aid of Section 34 IPC, if such criminal act is done in furtherance of a common intention of the persons who join in committing the crime. It is a settled position of law that while direct proof of common intention is seldom available, such intention can be inferred from the circumstances appearing from the proved facts of the case as well as proved circumstances. The prosecution, therefore, in order to bring home the charge of common intention, has to establish by evidence, whether direct or circumstantial, that there was plan or meeting of minds of all the accused persons to commit the offence for which they are charged with the aid of Section Crl.A. 161/2010, 139/2014 Page 20 of 25
34. Such meeting of mind either be prearranged or on the spur of the moment, but it must necessarily be before the commission of the crime. It is not necessary that the acts of several persons charged with commission of an offence jointly must be the same or identically similar. The acts may be different in character, but must have been actuated by one and the same common intention in order to attract the provision of Section 34 IPC [Sachin Jana (supra)].
28. The Apex Court in Goudappa (supra) has opined that the common intention is to be gathered from the manner in which the crime has been committed, the conduct of the accused soon before and after the occurrence, the determination and concerned with which the crime was committed, the weapon carried by the accused and from the nature of injury caused by one or some of them. The totality of circumstances proved must therefore be taken into consideration for arriving at a conclusion whether the accused had the common intention to commit an offence of which they could be convicted.
29. In the instant case, there is no direct proof of common intention, which is seldom available. Therefore, it is required to be seen whether such intention can be inferred from the proved facts of the case as well as the proved circumstances and whether a reasonable inference relating to the common intention could be drawn by a prudent man, based on such proved facts and circumstances. The facts, which are proved by the prosecution are: an altercation between the accused and Japiar (deceased) at 6 A.M. of the day of occurrence relating to the Crl.A. 161/2010, 139/2014 Page 21 of 25 fixation of fishing net; presence of the accused persons armed with bamboo lathis and chain at the place of occurrence, who were waiting near the house of the deceased, may be to take revenge for the quarrel, which had taken place at 6 A.M. with Japiar; trying to assault Ajadul while he went out of the house for going to Barpeta, who, however, was not assaulted at that point of time, he being successful in returning to his home; assault of Japiar (deceased) by the appellants in Crl.A. No.161/2010 with bamboo lathis, on his head, resulting in his death and assault of Sukur Mamud (PW-1), Saniara (PW-7) and Ramela (PW-10) by the accused persons. From these facts the only reasonable inference, which could be drawn is that the appellants in Crl.A. No.161/2010 in furtherance of a common intention of killing Japiar and causing injury to others waited near his house for his coming out and assaulted him with lathis on his head. Though PW-7 in her deposition did not implicate Golap, but PW-1 Sukur Mamud and PW-10 Ramela have clearly implicated Golap also apart from Amir and Siddique by saying that they have given the lathi blows on the head of the deceased Japiar. The evidence of these witnesses are found to be trustworthy and reliable. As noticed above, no contradiction could be brought out in their evidence, by the defence during cross-examination. The eye witnesses to the occurrence have corroborated the version of each other.
30. The contention of the appellants in Crl.A. No.161/2010 that based on the facts and circumstances proved by the prosecution, the Trial Court ought not to have convicted the appellants under Section 302/34 IPC and ought to have convicted under Section 304 Part-I/34 Crl.A. 161/2010, 139/2014 Page 22 of 25 IPC, as they had no intention to kill Japiar, which, according to the appellants, is evident from the fact that despite being armed with dagger and bicycle chain, they did not use the same, as well as the fact that there was a quarrel between the parties at 6 A.M. on the day of occurrence, which goes to show the sudden provocation, also cannot be accepted. For convicting an accused under Section 304 IPC, it must come within any of the five exceptions to Section 300 IPC, i.e. culpable homicide not amounting to murder. The plea that there was a previous quarrel between the parties at 6 A.M. of the day of occurrence and hence there was sudden provocation, cannot be accepted as the previous quarrel took place at 6 A.M. and the occurrence of murder happened at 9 A.M. There is a gap of about 3 hours between the two occurrences, which in no case can be stretched to the limit of grave and sudden provocation so as to constitute culpable homicide not amounting to murder. Merely because the bicycle chain, with whom one of the accused persons was armed with, was not used in commission of the offence, it would neither constitute the culpable homicide not amounting to murder nor it would demonstrate that the accused persons had no intention to kill Japiar.
31. This leads to the question as to whether the learned Addl. Sessions Judge (FTC) has rightly acquitted Akbar Ali from the charges framed against him, for which Crl.A. No.139/2014 has been filed by the first informant, namely, Sukur Mamud (PW-1).
Crl.A. 161/2010, 139/2014 Page 23 of 25
32. It is a settled position of law that if two views, on the basis of the evidence on record, are reasonably possible, the view which favours the accused must be preferred. If the view taken by the Trial Court, while acquitting the accused is possible, the High Court ought not to interfere with such an order of acquittal merely because it is possible to take a contrary view. If, however, the view taken by the Trial Court, based on the evidence adduced, is not reasonable, it is always open to the High Court to interfere with the order of acquittal and to convict the accused for commission of the offence. The High Court can set aside the order of acquittal by interfering with the order of acquittal passed by the Trial Court, if such order is found to be on the basis of the unwarranted assumptions and on manifestly erroneous appreciation of evidence by ignoring valuable and credible evidence resulting in serious and substantial miscarriage of justice.[Kamaljit Singh, Shingara Singh and Ram Swaroop & ors.(supra)]
33. In the instant case, from the deposition of the Investigating Officer (PW-13) it is clear that Md. Sukur Mamud (PW-1), Ms. Saniara Begum (PW-7), Md. Ajadul Islam (PW-8) and Smt. Ramela Begum (PW-
10), did not mention the name of Akbar, respondent No.1 in Crl.A. No.139/2014, in their statements before the police recorded under Section 161 Cr.P.C. i.e. the statements made by them at the earliest opportunity. All these witnesses, however, in their depositions in Court, have implicated Akbar with the commission of offence of murder. That apart, the witnesses who have been declared as hostile, namely, Md. Saritulla (PW-9), Md. Najir Hussain (PW-11) and Md. Sekendar Ali Crl.A. 161/2010, 139/2014 Page 24 of 25 Ahmed (PW-12) also did not implicate Akbar in their statements made before the police, which were recorded under Section 161 Cr.P.C. None of these witnesses having implicated Akbar with the commission of crime, it would not be safe to record conviction against Akbar, based on the improved statement of these witnesses in the Court. Hence the Trial Court has rightly acquitted Akbar, respondent No.1 in Crl.A. No.139/2014, from the charges levelled against him.
34. In view of the aforesaid discussion, Crl.A. No.161/2010 and Crl.A. No.139/2014 are dismissed. The impugned judgment and order dated 12.07.2010 passed by the learned Addl. Sessions Judge (FTC), Barpeta, in Sessions Case No.20/2007 is upheld.
35. Registry is directed to send down the records.
JUDGE JUDGE
Roy
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