Madhya Pradesh High Court
Gudda @ Dwarikendra vs The State Of Madhya Pradesh on 16 January, 2012
Author: Rakesh Saksena
Bench: M.A. Siddiqui, Rakesh Saksena
1
AFR
HIGH COURT OF MADHYA PRADESH
PRINCIPAL SEAT AT JABALPUR
DIVISION BENCH
Criminal Reference No.3/2010
IN REFEENCE
Received from III Additional Sessions
Judge, Satna, M.P..
Versus
Gudda @ Dwarikendra son of Ramlal
Vishwakarma, aged 35 years,
occupation shopkeeper, Resident of
Tikuriya Tola, Satna, Police Station
Kolgawan, district Satna,M.P.
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For the Appellant/State: Shri Yogesh Dhande, Dy. Government Advocate.
For the Respondent: Shri S.C. Datt, Sr. Advocate, with Shri Siddharth
Datt, Advocate.
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Criminal Appeal No.2246/2010
Gudda @ Dwarikendra son of Ramlal
Vishwakarma, aged 35 years,
occupation shopkeeper, Resident of
Tikuriya Tola, Police Station Kolgawan,
district Satna,M.P.
Versus
The State of Madhya Pradesh, through
Police Station Kolgawan, district Satna
(MP).
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For the Appellant: Shri S.C. Datt, Sr. Advocate, with Shri Siddharth
Datt, Advocate.
For the Resp./State: Shri Yogesh Dhande, Dy. Government Advocate.
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Criminal Appeal No.1870/2011
State of Madhya Pradesh through Police
Station, Kolgawan, district Satna, M.P.
Versus
Smt. Geeta Vishwakarma, w/o
2
Dwarikendra Vishwakarma, aged about
33 years, Occupation: Service, r/o
Tiruriya Tola, Satna, P.S. Kolgawan,
district Satna, M.P.
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For the Appellant/State: Shri Yogesh Dhande, Dy. Government Advocate.
For the Respondent: Shri Satish Shrivastava, Advocate.
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PRESENT: HONOURABLE SHRI JUSTICE RAKESH SAKSENA
HONOURABLE SHRI JUSTICE M.A. SIDDIQUI
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Date of hearing: 03/01/2012
Date of Judgment: 16/01/2012
JUDGMENT
Per: Rakesh Saksena, J.
Since all the above cases arise out of the common impugned judgment passed by the trial Court, this judgment shall govern the disposal of all the three cases.
1. Appellant Gudda @ Dwarikendra has filed Criminal Appeal No.2246/2010 against the judgment dated 7th September 2010, passed by III Additional Sessions Judge, Satna, in Sessions Trial No.257/2007, convicting him under Section 302 of the Indian Penal Code on three counts and sentencing him to death. Since appellant Gudda @ Dwarikendra has been awarded penalty of death sentence, learned Additional Sessions Judge has made reference (Cr.Ref.No.3/2010) for conformation of the death sentence under Section 366(1) of the Code of Criminal Procedure.
2. Being aggrieved by the acquittal of accused/respondent Smt. Geeta Vishwakarma of the charge under Section 302 read with Section 120-B of the Indian Penal Code, State has filed Criminal Appeal No.1870/2011.
3. In short, the prosecution case is that on 28.5.2007 at about 12.20 pm complainant Ramesh Prasad Gupta (PW-4) gave a Dehati Nalishi report to Police Kolgawan, district Satna, that at about 12 Hrs., while he was going to his 3 house from market, near Kandhi street, he saw a mob of people talking that Gudda Vishwakarma, the accused, committed murder of three persons in his rented house. He went in front of the house of Subhadra Jaiswal and saw dead bodies of his nephew Sunil Gupta, daughter-in-law Pushpa Gupta and grand son Gaurav, aged about 5 years, lying in the passage of the house of Subhadra Jaiswal. Subhadra Jaiswal and the people of the neighbourhood informed him that about 45 minutes before Gudda @ Dwarikendra suspecting illicit relations between his wife and Sunil Gupta, killed him, Puspha Gupta and their son Gaurav by a Katar. Wife of accused viz. Geeta had also suffered an injury on her leg and that accused had run away on his motorbike. On the basis of this report, investigating officer Vimal Shrivastava (PW-19) recorded Dehati Nalishi (Ex.P/10). Dehati Murg intimations 1,2 and 3/2007 (Ex.P/9) under Section 174 of the Code of Criminal Procedure were recorded. After Dehati Nalishi (Ex.P/10) and Dehati Murg ((Ex.P/9) were received at Police Station, Kolgawan, first information report (Ex.P/8) under Section 302 of the Indian Penal Code (on three counts) was recorded by ASI S.P. Shukla (PW-6).
4. During investigation, Investigating Officer Vimal Shrivastava (PW-19) conducted inquest proceedings of the dead bodies and found stab injuries on the bodies of all the three persons. He sent the bodies to District Hospital, Satna, for postmortem examination.
5. Dr. (Smt.) Rekha Tripathi (PW-14) examined the body of deceased Pushpa Gupta and found that she was carrying pregnancy of about 26 weeks and a female foetus of the said duration was present in her uterus.
6. Dr. S.K. Jain (PW-16) conducted postmortem examination of the bodies of Sunil Gupta and Gaurav and vide postmortem examination reports (Ex.P/23 and P/24) found that they died due to syncope because of excessive haemorrhage by ante-mortem injuries caused to them.
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7. Accused/respondent Geeta was also sent for medical examination. Dr.Alok Khanna (PW-13) vide his report (Ex.P/21) found one incised wound on her leg.
8. During further investigation, blood stained pieces of wall, cement floor etc. were seized from the house of Subhadra Jaiswal. A mobile, Katar and Motorcycle number M.P. 19-F-4928, belonging to deceased Sunil Gupta, was also seized from the spot.
9. On 31.5.2007, accused was arrested and on his information, recorded under Section 27 of the Evidence Act, an iron knife and a motorcycle Hero Honda CD Delux, Reg. Number M.P. 19-MA-1135 were seized from his possession. His full pants and shirt were also seized. A maxi belonging to accused Geeta, having a cut mark on it, was seized from her. Seized properties were sent for examination to FSL, Sagar.
10. After investigation, it was found that accused Gudda @ Dwarikendra suspected that his wife Geeta had illicit relations with deceased Sunil Gupta. Though he asked Sunil Gupta not to meet Geeta, but he used to visit his house. Therefore, he, under a conspiracy with Geeta, invited Sunil Gupta, his wife and son on lunch and in a planned way committed murder of all the three persons.
11. After completion of investigation, police filed charge sheet against accused Gudda @ Dwarikendra and Geeta in the court of Judicial Magistrate First Class, Satna, from where the case was committed to Court of Sessions for trial.
12. During trial, accused Gudda @ Dwarikendra was charged under Section 302 of the Indian Penal Code on three counts, whereas, Smt. Geeta was charged under Section302/120-B of the Indian Penal Code on three counts.
13. Both the accused abjured their guilt and pleaded innocence. The 5 defence of accused Gudda @ Dwarikendra was that on 27.5.2007 in the night when he came back home, his wife informed that Sunil Gupta had called her to school in the morning. Though she refused, but he insisted her to come for doing important work. On the next day morning, she informed that a boy of 8-10 years of age gave message to her that Sunil Gupta had called her in the school, but she had refused. At about 11.30 am, when he came back to his house, he found Sunil's wife and his son sitting on the roof in front of his room. He heard shrieks of his wife. When he entered the room, he saw Sunil Gupta attacking his wife with a knife. His wife suffered an injury by the knife on her knee. When Sunil Gupta wanted to attack him, he caught his hand, snatched the knife and defended himself and his wife. Since deceased Gaurav and Pushpa suddenly came and intervened, accidentally they suffered injuries.
14. Similar plea was put forth by accused Geeta Vishwakarma. According to her, at about 11.15 am, when Sunil Gupta alongwith his wife and son came to her house and was sitting on the open roof in front of her room and she was preparing tea, suddenly Sunil Gupta came inside the room and tried to outrage her modesty by pressing her breasts. When she resisted, he pushed her and took out a knife and intimidated her. An injury was caused on her leg by the knife of Sunil Gupta. When her husband tried to save her, Sunil's wife and son came to intervene and suffered injuries. Her husband protected her life and modesty.
15. To substantiate its case, prosecution examined 19 witnesses.
16. Learned trial judge, relying mainly on the evidence of eyewitnesses Subhadra Jaiswal (PW-5) and Smt. Munni (PW-7) and finding their evidence corroborated by the evidence of Bhuri Bai (PW-8), Lale @ Lal Singh (PW-9), Dinesh Singh (PW-18), Ramesh Prasad Gupta (PW-4) and on the basis of medical evidence of Dr. S.K. Jain (PW-16), Dr. (Smt.) Rekha Tripathi (PW-14) 6 and Dr. Alok Khanna (PW-13), held the accused Gudda @ Dwarikendra guilty and convicted him under Section 302 of the Indian Penal Code on three counts, however, finding the evidence insufficient, acquitted accused/respondent Geeta Vishwakarma of the charge under Section 302/120- B of the Indian Penal Code.
17. Since the learned Additional Sessions Judge awarded death penalty to accused Gudda @ Dwarikendra, he referred the proceedings of the court for confirmation.
18. Aggrieved by his conviction, accused Gudda @ Dwarikendra, and aggrieved by the acquittal of Geeta Vishwakarma, the State have filed their respective appeals against the impugned judgment.
19. Shri S.C. Datt, learned senior counsel, submitted that the evidence of eyewitnesses viz. Subhadra Jaiswal (PW-5) and Smt. Munni (PW-7) was not reliable. Trial court committed error in placing reliance on their evidence and convicting accused Gudda @ Dwarikendra. He submitted that the statements of both the accused given under Section 313 of the Code of Criminal Procedure were true and genuine. They revealed that deceased Sunil Gupta attempted to outrage modesty of Geeta, therefore, accused Gudda @ Dwarikendra was entitled to exercise the right of private defence, especially when deceased wielded a knife. He submitted that since there was no evidence in the case about the genesis of the occurrence, the statements of accused persons given by them under Section 313 of the Code of Criminal Procedure had to be relied on. According to him, the injuries to deceased Sunil were caused by the accused in exercise of right of private defence and that the deceased Pushpa Gupta and Gaurav suffered injuries accidentally, when they tried to intervene in the quarrel. He submitted that in the above circumstances, it was, at least, not a case in which accused Gudda could have been awarded penalty of death 7 sentence. The case against him did not fall within the category of 'rarest of rare cases'.
20. Learned Dy. Government Advocate, Shri Yogesh Dhande, on the other hand, submitted that the evidence of prosecution witnesses was reliable. Subhadra Jaiswal (PW-5) and Smt. Munni (PW-7) were the natural witnesses. They had no animus against the accused. The conviction of accused Gudda @ Dwarikendra under Section 302 of the Indian Penal Code (on three counts) was fully justified. He further submitted that from the evidence on record, it was apparent that accused Geeta Vishwakarma conspired by her husband and invited deceased persons to her house with the motive that they be killed. The injury found on the person of Geeta Vishwakarma could have been caused at the hands of her husband when she might have tried to save deceased Sunil Gupta, who happened to be her colleague. According to him, trial court committed error in acquitting accused/respondent Geeta Vishwakarma for the charge under Section 302/120-B of the Indian Penal Code.
21. We have heard the learned counsel for the parties and carefully perused the evidence on record and the reasonings assigned by the trial court in the impugned judgment.
22. From the evidence of Ramesh Prasad Gupta (PW-4), Subhadra Jaiswal (PW-5), Smt. Munni (PW-7), Lale @ Lal Singh (PW-9), Dinesh Singh (PW-18) and investigating officer Vimal Shrivastava (PW-19) it has been amply established that deceased Sunil Gupta, Pushpa Gupta and their son Gaurav Gupta died a homicidal death. It has not been disputed by the accused also. The investigating officer, Vimal Shrivastava (PW-9) received Dehati Nalishi on the basis of information given by Ramesh Prasad Gupta (PW-4) and went at the spot. He conducted inquest proceedings in respect of death of all the three deceased persons and prepared inquest memos (Ex.P/12, P/13 and P/14) in 8 respect of the dead bodies of Gaurav Gupta, Sunil Gupta and Smt. Pushpa Gupta. He found injuries on their bodies. He sent their bodies for postmortem examination. Dr. S.K. Jain (PW-16) conducted the postmortem examination of the bodies of aforesaid deceased persons and found following injuries:
(A) On the body of Smt. Pushpa Gupta, he found:
"1. Incised wound 4 cm x 2 cm x 2 cm on the left side of neck. carotid artery was ruptured and blood had flown out.
2. Incised wound 4 cm x 1 cm x 1 cm on the left side of abdomen.
3. Incised wound 2 cm x 1/6 cm x 1/6 cm on left side of abdomen.
4. Incised wound 4 cm x 1 cm x 1/2 cm on left knee.
5. Incised wound 1 cm x 1/3 cm x 1/3 cm on left thigh.
On internal examination, he found trachea was cut. There was a female foetus of 26 weeks in her uterus. The cause of her death was syncope due to excessive haemorrhage because of cutting of carotid artery. The injuries were ante-mortem in nature. Her postmortem report (Ex.P/22) was written and signed by him."
(B) On the body of Sunil Gupta, he found:
"1. Incised wound 4 cm x 2 cm x 2 cm bone deep oval in shape on right side of chest. Right 8th rib was cut.
2. Incised wound 7 cm x 2 cm x deep up to lung cavity. Oval in shape on left side of chest. 5th left rib was cut.
3. Incised wound 4 cm x 1 cm x 1/2 cm on right side below the ribs.
4. Incised wound 5 cm x 1/2 cm x cavity deep on right side of abdomen above ilium bone.
5. Incised wound 6 cm x 2 cm x cavity deep 6 cm below the left side of ribs on abdomen.
6. Incised wound 1/ 2 cm x 1/4 cm x 1/4 cm on little finger of left hand.
7. Incised wound 2 cm x 1/2 cm x 1/2 cm on the right scapular region.
8. Incised wound 4 cm x 1/2 cm x 1/2 cm on middle of left scapular region.
9. Incised wound 3cm x 1/2 cm x 1/2 cm on left lumber region. 9
10. Incised wound 1 cm x 1/3 cm x 1/3 cm on back side of right arm.
On internal examination, he found left lung of the deceased cut. Transverse colon of the large intestine was cut in the dimension of 4 cm x 2 cm. Right side of liver was cut and blood was filled in the abdomen. On examining the clothes of deceased, he found number of cuts on them at the places where the wounds were found on the body of deceased. In his opinion, the cause of death of deceased was syncope due to excessive haemorrhage from external and internal injuries. External ante-mortem injuries were found on the body of deceased. Postmortem report (Ex.P/23) was written and signed by him and Dr. Rekha Tripathi."
(C) On the body of Gaurav Gupta, he found:
"1. Incised wound 11 cm x 3 cm x 1/2 cm. oval in shape on the right side of chest.
2. Incised wound 7 cm x 2 cm x cavity deep on right side of chest below clavicle bone. 3rd and 4th ribs were cut and right lung was protruding out.
3. Incised wound 4 cm x 2 cm x cavity deep on the left side of abdomen. Omentum was protruding out of the wound.
4. Incised wound 5 cm x 2 cm x cavity deep on the right side of abdomen. Small intestine was protruding out.
5. Incised wound 1 cm x 1/3 cm x 1/3 cm on left thigh.
On internal examination, right lung of the deceased was found cut. Pleural cavity was found filled with blood. Ascending portion of large intestine was also cut. The clothes of deceased had also cut marks at the place where the wounds were found on the body of deceased. In the opinion of doctor, the cause of death was syncope due to external ante-mortem injuries. His postmortem report (Ex.P/24) was written and signed by him and Dr. Rekha Tripathi."
Thus, it was established that all the aforesaid deceased persons died of homicidal death because of injuries received by them.
23. Now the question before us is whether accused viz. Gudda @ Dwarikendra committed murder of deceased persons and whether Smt. Geeta Vishwakarma conspired with him for the commission of the said offence?
24. Prosecution examined Subhadra Jaiswal (PW-5), Smt. Munni (PW-7) and Bhuribai (PW-8) as eyewitnesses of the incident.
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25. Subhadra Jaiswal (PW-5) deposed that accused Gudda @ Dwarikendra was tenant in her house. Since deceased Sunil Gupta, his wife Smt. Pushpa Gupta and son Gaurav used to come to the house of accused, she knew them. In the morning, she had gone to fetch vegetables. At about 11 O'clock, when she came back and was sitting in her house, she heard shrieks from the staircase of her house. She rushed to the passage and saw deceased Sunil Gupta coming down from the stairs. Accused Gudda came with a knife in his hand and started assaulting him. She asked Gudda to refrain from assaulting Sunil, but he asked her not to intervene. She remained shouting in the passage and Gudda continued to assault Sunil and his wife with knife. Gudda went near Gaurav, who was standing in the passage, and started assaulting him also with the knife. She made desperate efforts to stop Gudda, but he did not yield to her request and continued to stab Gaurav also. She grabbed Gaurav and ran out of the house. Leaving Gaurav there, she went to the house of mother-in- law of Gudda, who resided in the neighbourhood and informed about the occurrence. Mother-in-law of Gudda also reached at the spot, but by the time Sunil, Pushpa and Gaurav had died. Gudda had run away in his motorcycle. She deposed that Pushpa was carrying pregnancy of about 5-6 months.
26. Smt. Munni (PW-7) was also a tenant in the house of Subhadra Jaiswal (PW-5). According to her, when she was in her house at about 12 O'clock, she heard something falling from the stairs and cries. She went at her door and saw accused Dwarikendra assaulting Sunil Gupta and his wife Puspha Gupta with knife. Thereafter, he also assaulted Gaurav with knife. Though Subhadra tried to save the victims, but accused continued to assault them and went away on his motorcycle. Accused Geeta, at that time, was sitting at the stairs.
27. Another eyewitnesses Bhuribai (PW-8) did not support the prosecution case as an eyewitness, but stated that hearing the hue and cry when she came 11 out of her house, she saw a mob and a Gupta boy lying on the ground. According to her, her neighbour was shouting that he was killed by Gudda.
28. Lale @ Lal Singh (PW-9), who knew the deceased persons, deposed that at the time of incident he had come to visit the house of Tiwari Ji, who resided nearby the place where the incident occurred. At 11.45 am, when he happened to reach near the place of occurrence, he heard Subhadra Jaiswal shouting from her house "Bachao Bachao Maar Dala" and dragging out Gaurav in front of the door of her house. As soon as she left the child, he died. When he reached near Gaurav, he saw that there were injuries on his abdomen and his intestines were protruding out. Immediately thereafter, Gudda came out with a knife in his hand extending threats that if anybody tried to stop him, he would not be spared. He boarded motorcycle and went away. He went inside the passage of Subhadra and saw Sunil and his wife lying dead. At that time accused Geeta was sitting on the stairs. There were injuries on the bodies of deceased persons. He stated that when he asked accused Geeta that she and Sunil were teachers in the same school, then how it happened, Geeta told that Sunil kept her as his wife, but her husband did not like that. She also told that on telephone Sunil with his family was invited for lunch. Thereafter, there occurred quarrel. He further stated that Geeta told to him that her husband killed all the three persons by knife.
29. Similarly, Dinesh Singh (PW-18) deposed that when he and Lale Singh were coming out from the house of Sunil Tiwari, he heard Subhadra shouting. A young boy was lying out side the house of Subhadra. Intestines of boy had come out. In the meantime, accused Gudda came out of his house with a knife and extended threats that nobody should come near him, otherwise he will have the same fate. In the passage of the house of Subhadra, Gupta Ji and his wife were lying dead and there was all blood at the spot. Accused 12 Geeta Vishwakarma was sitting at the stairs of the house and weeping. She told that Gudda killed them.
30. Though the aforesaid witnesses were cross-examined at length, but nothing material could be elicited out, which could have rendered their presence at the spot doubtful. Minor omissions were found in the evidence of Subhadra Jaiswal (PW-5), but they did not go to the extent of affecting her credibility. Her presence at the place of occurrence was natural. She was landlady of the house. Gudda and his wife were residing on the first floor of her house, which consisted of one room. The approach to the room was through the stairs going from the passage (Galiyara) of the house of Subhadra Jaiswal. In cross-examination, Subhadra Jaiswal clearly stated that she knew deceased Sunil only since accused Gudda came as a tenant in her house and because Sunil and his wife used to visit his house. Subhadra Deposed that she did not ask Sunil why he used to visit the house of Gudda when Gudda was not there because Sunil used to give tuition to his children. This witness was cross-examined at length on the point that deceased Sunil attempted to outrage modesty of accused Geeta and, therefore, accused Gudda tried to protect his wife, but she expressed ignorance. It appears quite natural because the incident is said to have begun on the first floor while this witness was present in her house on the ground floor. Learned counsel for the accused drew our attention to paragraph-19 of the cross-examination of Subhadra Jaiswal wherein she admitted that when she first saw, she found sunil and Pushpa lying injured below the stairs, but we find that she remained firm in saying that she saw accused assaulting Sunil and Pushpa with knife. She categorically stated that she caught the hands of injured Gaurav and took him out of the house. Merely on the basis of one stray sentence whole of the evidence of a witness cannot be discarded if it otherwise appears reliable. The 13 evidence of Subhadra Jaiswal (PW-5) finds ample support from the evidence of Smt. Munni (PW-7), who categorically stated that she saw accused assaulting Sunil, his wife Pushpa and son Gaurav with knife and that the landlady Subhadra had come at the spot and tried to snatch knife from Gudda with a view to save Gaurav. She also stated that Gudda ran away on his motorcycle and accused Geeta remained sitting on the stairs. She firmly denied the suggestion that she did not see the Maar-Peet of deceased persons and only saw them lying injured. Merely because she did not inform the police, it cannot be said that she was not a reliable witness.
31. Though Smt. Bhuribai (PW-8) did not support the prosecution case, still she admitted that Subhadra went in the passage of her house and loudly shouted "Gudda Mat Maar-Gudda Mat Maar".
32. The evidence of Subhadra Jaiswal (PW-5) and Smt. Munni (PW-7) finds further support from the evidence of Lale @ Lale Singh (PW-9) and Dinesh Singh (PW-18), who saw accused Gudda coming out of her house with a knife and running away on a motorcycle extending threats. Lale @ Lal Singh (PW-9) clearly stated that as soon as he reached near the place of incident, he saw Subhadra shouting and dragging Gaurav out of her door. The evidence of Ramesh Prasad Gupta (PW-4) and Narendra Kumar Jaiswal (PW-15), who reached at the place of occurrence immediately after the occurrence, that Subhadra, Munni and other persons at the spot told to them that Gudda Vishwakarma ran away after killing the deceased persons is also relevant under Section 6 of the Evidence Act and gives support to the prosecution version that accused Gudda killed the deceased persons.
33. Apart from the above evidence, the evidence of Subhadra Jaiswal (PW-5) and Smt. Munni (PW-7) was further corroborated from the evidence of Dr.S.K. Jain (PW-16) and Dr. Rekha Tripathi (PW-14), who conducted the 14 postmortem examination of the bodies of deceased persons. Dr. S.K.Jain (PW-16) found ten incised injuries on the body of Sunil, five incised injuries on the body of Pushpa and four incised injuries on the body of child Gaurav. These injuries could have been caused by a weapon like knife. Investigating officer Vimal Shrivastava (PW-19), when arrested accused Gudda, seized a knife on his information from a pit in sand near the bridge of river. The evidence of Vimal Shrivastava finds support from the evidence of Pushpraj Singh (PW-17), who categorically stated that on the information given by accused a knife was seized hidden in the sand near the bridge of river.
34. On a close scrutiny with care and caution of the testimonies of the aforesaid witnesses, we find it established that it was accused/appellant Gudda @ Dwarikendra, who caused fatal injuries by knife to deceased Sunil Gupta, Smt. Pushpa Gupta and Gaurav, as a result of which they died at the spot.
35. The next question before us would be whether accused Gudda acted in exercise of his right of private defence for saving himself and his wife accused Geeta? Whether deceased Sunil Gupta tried to outrage modesty of accused Geeta? and whether accused Geeta conspired with her husband Gudda @ Dwarikendra to commit murder of deceased persons. The defence version, as appeared from the statements of both the accused, given by them under Section 313 of the Code of Criminal Procedure, was that deceased Sunil Gupta kept an evil eye on Geeta. Sunil and Geeta were working as teachers in Gayatri School. Sunil visited the house of accused in the absence of accused Gudda and asked Geeta to come to school in the morning, though there had been holidays of the school and there was no work. Since he insisted her to come to school, she disclosed this fact to her husband. On the date of occurrence, when accused Gudda was not at the house, Sunil Gupta alongwith his wife and son came to her house and when his wife and son were at the 15 roof, he tried to molest her inside the room. When she resisted, he whipped out a knife and threatened her. In the meanwhile, her husband Gudda reached there. When he tried to catch hold of Sunil, he tried to assault with knife, which hit Geeta at her knee. When Gudda tried to snatch the knife from Sunil, his wife and son came there to intervene and accidentally suffered injuries. According to accused Geeta, had Gudda not come, Sunil would have ravished her or killed her. Her husband Gudda tried to save her, but accidentally Pushpa and Gaurav got injured.
36. The Principal of Gayatri Girls Higher Secondary School Brijmohan Tiwari (PW-11) stated that accused Geeta and deceased were teachers in the school. He denied that Geeta Vishwakarma made complaint that Sunil used to tease her or he ever tried to go to her house in the absence of her husband. On the contrary, Lale @ Lal Singh (PW-9) deposed that when he asked Geeta at the spot as to why the incident occurred, she told that Sunil was keeping her as his wife, which was not liked by her husband and that he asked her to invite Sunil and his family on lunch. Thereafter, the incident occurred and her husband killed all the three persons. In cross examination, this witness clarified that Geeta told that Sunil wanted her to be his wife and it was incorrect that he had kept Geeta as his wife. He was confronted with his police statement (Ex.D/3) wherein he did not say that Sunil had kept her as his wife. It is true that it was not mentioned in the police statement that Sunil kept Geeta as his wife, but it was not an omission that Sunil wished her to be his wife as stated by him in the cross-examination. Complainant Ramesh Prasad Gupta (PW-4) stated that when he asked Subhadra Jaiswal and other persons, they told him that Gudda committed murder because Sunil used to visit his house, but this fact was found missing in Dehati Nalishi (Ex.P/10) lodged by him. Though in Dehati Nalishi, in the confronted portion B to B, it was mentioned that Subhadra 16 Jaiswal and other neighbours told to him that Gudda @ Dwarikendra committed murders of Sunil, Gaurav and Pushpa, as he suspected illicit relations between Sunil and his wife, but this fact cannot be accepted, as it was not stated by the witness in the court and also by Subhadra Jaiswal (PW-5). From the evidence of Mahesh Gupta (PW-10), the father of deceased Sunil, it is revealed that Sunil told to him that he, his wife and son were going to the house of accused Geeta on her invitation. This witness also reached at the spot as soon as he came to know about the incident, but he did not say that anybody told to him that Sunil was killed because of the suspicion of illicit relations between him and accused Geeta. So far as the fact that deceased Sunil informed him that he was going to the house of accused persons on the invitation of lunch, it does not reveal that accused Geeta called him. There appears absolutely no evidence on record to indicate as to which of the or any of the accused invited deceased persons for lunch. An inference that accused Geeta invited deceased for lunch in conspiracy with accused Gudda cannot be drawn merely on the basis of evidence of Lale @ Lal Singh (PW-9) that Gudda asked her to invite the family of deceased on telephone. Even if this fact is accepted, it cannot be held with certainty that Geeta knew the design or the plan conceived by accused Gudda. Thus, there appears no sufficient and satisfactory evidence on record to hold that accused Geeta conspired with her husband Gudda Vishwakarma in commission of the offence. The finding of acquittal of accused Geeta recorded by the trial court suffers with no infirmity and is accordingly affirmed.
37. As far as the question of exercise of right of private defence of the person of accused Gudda and/or of his wife Geeta is concerned, except the statements of accused persons under Section 313 Cr.P.C., there is no other evidence on record. The contention of the learned counsel for the appellant is 17 that in the absence of any positive evidence by the prosecution, the statement of accused deserves to be accepted, since it is accused only who can reveal the genesis of the occurrence. With due respect to learned counsel for the appellant, we are unable to accept his submission. It is true that the incident began on the first floor of the house where deceased persons and the accused persons only were present, but, in such circumstances, the version put forth by the accused persons has to be tested on the anvil of probabilities and truthfulness. It appears quite unnatural that the deceased Sunil in the presence of his wife and son, in the house of accused, would have dared to enter the room of accused Geeta and commit a mischief with her, who happened to be a teacher in the same school in which he worked. It is quite unnatural that Sunil, a teacher, would be so desperate that he would molest Geeta even at her residence and on the point of knife. According to the statement of accused Gudda, when he came to his house, wife and son of Sunil were sitting on the roof and his wife was crying for help. It was only then he went inside the room and saw Sunil assaulting Geeta with knife. When he tried to intervene, Sunil attempted to attack him with the same knife. According to him, in the meanwhile Sunil's wife and son intervened and tried to push him then he snatched the knife and saved his wife, else Sunil would have ravished her. The version put forth by both the accused persons appears absolutely unnatural, improbable and false. The injury found on the knee of accused Geeta could have been caused to her, when accused Gudda assaulted Sunil. Otherwise also, there appeared absolutely no reason for accused Gudda to have caused ten injuries to Sunil, five injuries to his wife Pushpa and four injuries to child Gaurav. It has been proved by Subhadra (PW-5) and Smt. Munni (PW-7) that Gudda dealt knife blows to Sunil and Pushpa on the stairs and stabbed Gaurav down the stairs despite the requests made by Subhadra 18 Jaiswal to not to assault Gaurav. The number and nature of injuries found on the body of deceased persons clearly indicate that these injuries could not have been caused by accused in protecting accused Geeta or himself. Since accused Gudda put forth totally a false explanation, adverse inference deserves to be drawn against him. From the statement of accused Gudda, it can, however, be inferred that he was annoyed by the insistence on the part of Sunil that Geeta should go to school in the morning when there were holidays and despite the fact that he told him on telephone that Geeta would not go to school, he alongwith his wife and son went to his house.
38. In the above circumstances, in our considered opinion, the explanation given by accused Gudda was not acceptable and it was proved beyond doubt that for the reasons best known to him he brutally stabbed Sunil, Pushpa and their son Gaurav with intention to cause their death. We thus find that the court below considered the evidence, oral and documentary on record, in proper perspective and rightly recorded the finding of conviction of accused/appellant Gudda under Section 302 of the Indian Penal Code. Accordingly, the finding of conviction of appellant Gudda @ Dwarikendra under Section 302 recorded by the trial court is hereby affirmed.
39. Now the question before us is whether the death sentence awarded to accused/appellant Gudda @ Dwarikendra by the trial court is justified? Learned counsel for the appellant submitted that appellant is a young man of about 35 years of age. He is a first offender. By profession he was an iron grill fabricator. There is nothing on record to indicate that he had a criminal background or he was a menace to society. It cannot be said that he is incapable of being reformed or rehabilitated to be a useful member of society. The incident must have occurred under emotional imbalance, probably 19 suspecting that deceased Sunil had illicit relations with his wife. Probably once he indulged in assault on deceased Sunil, he lost his mental balance and could not control himself and in a rage caused injuries to his wife and son also. Placing reliance on the ratio of Staste of Maharashtra v. Goraksha Ambaji Adsul-AIR 2011 SC 2689, he submitted that the death penalty should be awarded only in rarest of rare cases. Mere number of persons killed is not by itself a circumstance justifying the death sentence.
40. On the other hand, learned counsel for the State submitted that the instant case fell within the ambit of rarest of rare cases as the accused for no reason killed an innocent woman and a child of about 5 years of age brutally in addition to Sunil. As many as ten stab injuries were caused to deceased Sunil, five injuries were caused to his wife Pushpa and four stab injuries were caused to their son Gaurav. Even if there would have been some grievance against the deceased Sunil, appellant Gudda had absolutely no reason to cause death of Pushpa and Gaurav. He was so desperate that despite the requests made by witness Subhadra Jaiswal, he did not spare even a child of 5 years of age. Instead of having any compunction, he put forth a false defence that deceased Sunil attempted to molest his wife.
41. The Constitution Bench judgment of the Apex Court in case of Bachan Singh v. State of Punjab-AIR 1980 SC 898 observed that the Court is expected to keep in mind the facts and circumstances of a case, the principles of law governing award of sentence, the legislative intent of special or general statute raised in the case and the impact of awarding punishment.......... The death penalty should be imposed in rarest of rare cases and that too for special reasons to be recorded. To put it simply, a death sentence is not a rule but an exception.
42. The Apex court in case of Machhi Singh v. State of Punjab-AIR 20 1983 SC 957 approved the decision of Constitution Bench in the case of Bachan Singh (Supra) and stated guidelines while considering the possibility of awarding the sentence of death. It was stated that extreme penalty of death need not be inflicted except in gravest cases of extreme culpability. The circumstances of the 'offencer' be also taken into consideration alongwith the circumstances of the crime. Death sentence must be imposed only when life imprisonment appears to be an altogether inadequate punishment having regard to the relevant circumstances of the crime. If the offence was committed under the influence of extreme mental or emotional disturbance, there was probability that accused would not constitute a continuing threat to society, there was probability that accused can be reformed and rehabilitated, the accused acted under duress or domination of another person or that the condition of the accused showed that he was mentally defective and the said defect impaired his capacity to appreciate the criminality of his conduct, the death sentence should not be awarded.
43. In case of Goraksha Ambaji Adsul (supra), the Apex Court held that the case did not fall in category of 'rarest of rare cases' where motive behind crime was dispute over agricultural land/partition-There were continuous quarrels with regard to division of property........By the passage of time pressure had increased and probably the frustration attained limit of commission of a heinous crime by accused. Intensity of bitterness between the members of family had exacerbated the thoughts of revenge and retaliation in the accused. The constant nagging would have have to be taken in mitigating circumstance in commission of crime.
44. The Apex Court in Devendra Pal Singh vs. State of NCT Delhi- (2002) 5 SCC 234 culled out the principle that when collective conscience of the community is shocked, the death penalty can be awarded. It was observed 21 that:
"The community may entertain such sentiment in the following circumstances:
(1) When the murder is committed in an extremely brutal, grotesque, diabolical, revolting, or dastardly manner so as to arouse intense and extreme indignation of the community.
(2) When the murder is committed for a motive which evinces total depravity and meanness; e.g. murder by hired assassin for money or reward; or cold-blooded murder for gains of a person vis-a-vis whom the murderer is in a dominating position or in a position of trust; or murder is committed in the course for betrayal of the motherland.
(3) When murder of a member of a Scheduled Caste or minority community etc. is committed not for personal reasons but in circumstances which arouse social wrath, or in cases of 'bride burning' or 'dowry deaths' or when murder is committed in order to remarry for the sake of extracting dowry once again or to marry another woman on account of infatuation.
(4) When the crime is enormous in proportion. For instance when multiple murders, say of all or almost all the members of a family or a large number of persons of a particular caste, community or locality, are committed.
(5) When the victim of murder is an innocent child, or a helpless woman or old or infirm person or a person vis-a-vis whom the murderer is in a dominating position, or a public figure generally loved and respected by the community.
If upon taking an overall global view of all the circumstances in the light of the aforesaid proposition and taking into account the answers to the questions posed by way of the test for the rarest or rare cases, the circumstances of the case are such that death sentence is warranted, the court would proceed to do so."
45. In case of Rajbir v. State of Haryana-AIR 2011 SC 568, the Apex Court mandated that death sentence should be awarded for barbaric crime against women.
46. After a sincere consideration of the factual matrix of the present case in the light of the aforesaid legal propositions laid down by the Apex Court, we find that the appellant Gudda had apparently no reason to commit the murder of three persons especially the murder of a pregnant woman and an innocent child of five years. The appellant was under no duress or was provocated by 22 any visible circumstance. His conduct in stabbing the aforesaid three persons was so brutal, cruel, grotesque and diabolical and the offence was committed in such dastardly manner that he deserved no sympathy, especially in view of the fact that he inflicted ten stab injuries to Sunil, five stab injuries to Pushpa and four stab injuries to child Gaurav. In the facts and circumstances of the case, in our opinion, it would have been failure of justice in case death sentence was not awarded to accused/appellant Gudda @ Dwarikendra as the case undoubtedly fell within the category of rarest of rare cases calling for the death penalty. In our opinion, trial court was justified in awarding death sentence to accused/appellant Gudda @ Dwarikendra.
(i) For the reasons afore-recorded, Criminal Reference No.3/2010 made by the trial court is accepted. The death sentence awarded to accused Gudda @ Dwarikendra is affirmed;
(ii) Criminal Appeal No.2246/2010 filed by the Gudda @ Dwarikendra is dismissed; and
(iii) Criminal Appeal No.1870/2011 filed by the State against the acquittal of accused Smt. Geeta Vishwakarma is dismissed.
(RAKESH SAKSENA) (M.A. SIDDIQUI)
JUDGE JUDGE
shukla
23
HIGH COURT OF MADHYA PRADESH
PRINCIPAL SEAT AT JABALPUR
Criminal Reference No.3/2010
IN REFEENCE
Received from III Additional Sessions
Judge, Satna, M.P.
Versus
Gudda @ Dwarikendra
Criminal Appeal No.2246/2010
Gudda @ Dwarikendra
Versus
State of Madhya Pradesh
Criminal Appeal No.1870/2011
State of Madhya Pradesh
Versus
Smt. Geeta Vishwakarma
JUDGMENT
For consideration
(Rakesh Saksena)
JUDGE
__/01/2012
Hon'ble Shri Justice M.A. Siddiqui
JUDGE
__/01/2012
POST FOR /01/2012
(Rakesh Saksena)
Judge
___/01/2012