Madras High Court
Gopu vs State Rep By on 22 September, 2014
Author: P.N.Prakash
Bench: S.Rajeswaran, P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 22..09..2014 CORAM: THE HONOURABLE MR . JUSTICE S.RAJESWARAN AND THE HONOURABLE MR. JUSTICE P.N.PRAKASH Criminal Appeal Nos.32 and 92 of 2012 and M.P.No.1 of 2012 Gopu ... Appellant in Crl.A.No.32/2012 Dharmaraj ... Appellant in Crl.A.No.92/2012 -Vs- State rep By Inspector of Police Kottur Police Station Mannargudi, Thiruvarur District Crime No.212 of 2009 ... Respondent in both appeals These Criminal Appeals have been preferred to set aside the judgment dated 14.03.2011 made in S.C.No.63 of 2010, on the file of the District and Sessions Court, Thiruvarur. For Appellants : Mr.Sivasubramaniyam, for Mr.O.S.Thilak Pasumpadiar For Respondent : Mr.V.M.R.Rajendran Additional Public Prosecutor C O M M O N J U D G M E N T
P.N.PRAKASH, J.
These appeals have been filed by the two accused who were tried by the learned District and Sessions Judge, Tiruvarur in S.C.No.63/2010 on 14.03.2011 and convicted and sentenced as follows:
Accused Section of law Conviction and sentence A1 U/s 302 IPC Life imprisonment and to pay a fine of Rs.1,000/-, in default to undergo 6 months R.I. A2 U/s 302 r/w 34 IPC Life imprisonment and to pay a fine of Rs.1,000/-, in default to undergo 6 months R.I.
2. It is the case of the prosecution that on 21.10.2009 at 12.30 hrs., Kaliammal @ Parameswari [P.W.1] came to Kottur Police Station and lodged a written complaint alleging that, her husband Selvaraj was fatally attacked by the appellants herein around 10.30 in the morning and that he had succumbed to injuries at the Government Hospital, Mannargudi. This complaint was received by Pitchaiah [P.W.10], the Inspector of Police, who registered a case in Kottur Police Station Cr.No.212/2009 under Section 302 IPC and prepared the printed FIR [Ex.P10], which was received by the jurisdictional Magistrate at 2.00 p.m. on the same day, as could be seen from the endorsement thereon.
[a] Thereafter, Pitchaiah [P.W.10] went to the place of occurrence and in the presence of witnesses Boominathan [not examined] and Gopal [P.W.4], prepared an Observation Mahazar [Ex.P2] and a Rough Sketch [Ex.P11]. From the alleged place of occurrence, he collected earth with blood stains [M.O.6] and without blood stains [M.O.7]. Thereafter, he went to the Government Hospital, Mannargudi and in the presence of Panchayatdars, examined Kaliammal [P.W.1], Ramesh Kumar [P.W.2], Dhanapal [not examined] and Arun Prakash [not examined]. He conducted inquest over the body of the deceased Selvaraj and the Inquest Report was marked as Ex.P12. He despatched the body for post-mortem in the same hospital, where Dr.Kalimuthu [P.W.6] performed the autopsy on the body. Dr.Kalimuthu [P.W.6] in his evidence as well in the postmortem Certificate [Ex.P7] has noted about 5 injuries, of which injury no.1 is an incised wound in the left neck. He also observed an incised wound on the right thigh and on the left thigh. He has given the following opinion:
"Expert opinion:
Viscera Report : No alcohol or poison was detected.
Death due to hypo volemic shock - due to injury to great vessels [Subclavian Artery & Vein (Left) and fracture of femur (Right)]."
[b] Based on information, the Investigating Officer went to Tiruthuraipoondi and arrested Dharmaraj [A1] and Gopu [A2] near Tiruthuraipoondi Veterinary Hospital in the presence of Dharmaraj [not examined] and Vinoth [P.W.5]. He recorded the confession statement of the appellants, the admissible portion of which was marked as Ex.P4. Based on the disclosure statement of the appellants, he recovered blood stained two knives [M.O.1] and [M.O.2] under the cover of Mahazar [Ex.P5] and sent in Form - 95 to the Judicial Magistrate, Mannargudi. The appellants were sent to the jurisdictional Magistrate for judicial custody.
[c] Pitchaiah [P.W.10] recorded the statement of Dr.Kalimuthu [P.W.6], who examined the deceased, on admission at 11.00 a.m. on 21.10.2009 and made entries in the Accident Register, a copy of which has been marked as Ex.P6. In the Accident Register he noticed four cut injuries and the patient was found to be unconscious. He was brought by Ramesh Kumar [P.W.2] and it is stated that the injured was attacked by two known persons with knives. The Investigating Officer recorded the statment of Dr.Kavitha [P.W.7], the post-mortem Doctor and other witnesses. After completing the investigation, the Investigating Officer filed a Final Report dated 15.13.2009 against the appellants, which was taken on file by the Judicial Magistrate, Mannargudi as PRC No.9/2010 and on appearance of the appellants, provisions u/s 207 Cr.P.C were complied with and the case was committed to the Court of Sessions.
[d] The trial Court framed charge under Section 302 IPC against both the appellants. When the appellants were questioned, they pleaded 'not guilty'. The prosecution examined 10 witnesses, marked 14 Exhibits and 7 Material Objects. When the appellants were questioned by the Court under Section 313 Cr.P.C. they came up with an explanation that the deceased and his family members grievously attacked them and that they sustained many injuries in that incident. The appellants examined two witnesses and marked 4 Exhibits on their behalf. The trial Court considered the evidence on record and after hearing either side, convicted and sentenced the appellants as aforesaid and hence the appeals.
3. The case of the prosecution rests on the evidence of the two eye witnesses, namely Kaliammal [P.W.1] and Ramesh Kumar [P.W.2]. Kaliammal [P.W.1] in her evidence before the Court stated that, the appellants were known to their family and that the first appellant was living two houses next to her house and the second appellant was also living in the same street about ten houses away. On 20.10.2009 around 9.00 in the night, there was a quarrel between the first appellant's wife Gomathi and Arul, the youngest son of Kaliammal [P.W.1]. In that quarrel, the deceased Selvaraj, who is her husband, intervened and pacified both sides. She further stated in her evidence that, next day around 10.30 in the morning, both the appellants came to her house and asked for her younger son Arul. At that time, her brother-in-law's son Ramesh Kumar [P.W.2] was also there. Her husband and the other son Arul were in the backyard doing some work. Ramesh Kumar [P.W.2] went and fetched the deceased. The deceased questioned the appellant as to why they have come, as everything had been compromised the previous day. At that time, the appellants attacked Selvaraj near the house of Dhanapal, the second son of the deceased, which is little away from her house. She stated that the first appellant attacked her husband on the neck and the second appellant attacked him on his thighs. On hearing her cries, people around gathered and on seeing them, the appellants ran away. The appellants were chased by her sons Arul and Dhanapal. Selvaraj was taken to Government Hospital, Mannargudi, where he was examined by Dr.Kalimuthu [P.W.6], who admitted him as inpatient and within half an hour, he passed away.
[a] In the chief examination she identified the material objects, namely, M.Os.1 and 2 as the weapon that was used by the accused. In the cross examination it was elicited from her that, she lodged a complaint at the police outpost attached to the Government Hospital, Mannargudi, where Senior Police Officers were there. She also stated that the local Member of the Parliament and all other political leaders had assembled in the hospital on hearing about this incident. She further stated that, she gave an oral statement which was taken down in writing by the police Officers. She also stated that in her complaint Boominathan [not examined] and Gopal [P.W.4] had signed as witnesses. According to her, the complaint was given around 1.00 in the afternoon and that she never went to the Police Station at all.
[b] In her cross examination it has been further elicited from her that, there are several police cases registered against her husband and her younger son Arulraj. Some of the cases are theft cases and attempt to murder cases. She also admitted that there is a case of rape against her son Arulraj and also a case relating to theft of Hundi from the village Temple. It was suggested to her that when the appellants came to her house for talks in connection with the previous day's incident, her family members, including the deceased, had brutally attacked the appellants and had chased them up to Dhanapal's [P.W.3] house, which suggestion, of course she denied. In the complaint [Ex.P1] it is stated that the deceased Selvaraj took a knife and went to attack the appellants. This was confronted to her in the cross examination, which she did not admit. She has stated the fact of her deceased husband chasing the appellants with knife even in the police statement and when confronted with that, as it was an omission amounting to contradiction, she denied the same and it was duly proved through the evidence of Pitchaiah [P.W.10], the Inspector of Police. Ramesh Kumar [P.W.2] also corroborated the evidence of Kaliammal [P.W.1] in this regard.
4. The learned counsel for the appellants submitted that the evidence of Ramesh Kumar [P.W.2] ought not to be taken into consideration, as the trial Court had failed to properly frame the question with regard to this evidence in the questioning under Section 313 Cr.P.C. He took us through the questions put by the trial Court and drew our attention to the said question. The trial Court has merely asked "P.W.1 has given evidence corroborating the evidence of P.W.2, what do you say?" There is much force in this submission of the learned counsel for the appellants and we do not countenance such cavalier questioning under Section 313 Cr.P.C. Of course, this Court has got the power to once again question the accused on this aspect at the appellate stage, but we do not propose to do so in the light of other glaring infirmities in the prosecution case. We find that the appellants have proved beyond reasonable doubt that, at the time of their arrest they were found with serious injuries. Pitchaiah [P.W.10] the Inspector of Police, in the cross examination admitted that when he arrested the appellants, Dharmaraj [A1] was found with head injuries and Gopu [A2] was found with injuries on his hand. This has been recorded in the arrest memo by the Investigating Officer.
[a] The appellants have been consistently taking a stand that they were attacked by the deceased, which fact appears probable from the evidence of Kaliammal [P.W.1], who in her complaint itself had stated that her husband took an Aruval and chased the appellants. The place of death is not the house of the deceased, but a few metres away near the house of Dhanapal [P.W.3]. Notwithstanding this, the appellants examined two witnesses on their behalf, namely G.Ramesh, Deputy Jailor [D.W.1] and proved that when the appellants were admitted into the prison, they were found with serious injuries. They also examined Dr.Shanthi [D.W.2], the Prison Doctor, who treated both the appellants on 22.10.2009. From the evidence of Dr.Shanthi [D.W.2], it can be seen that the first appellant had an inujury on the head and he also had an injury on his left hand, which was found to be a fracture. He was admitted as in-patient in the Jail Hospital from 22.10.2009 to 08.11.2009. Similarly, on the same day, he examined the second appellant, who was found to have incised wound on his left cheek. He was treated as out patient.
5. According to Kaliammal [P.W.1], she had lodged a complaint with the Police Outpost, Mannargudi, but whereas, Pitchaiah [P.W.10] in his evidence stated that a written complaint was obtained from Kaliammal [P.W.1] at Kottur Police Station. He further admitted that the scribe of the complaint [Ex.P1] was one Sundararajan, Head Constable 253. Admittedly Kaliammal [P.W.1] is an unlettered person. In such circumstances, the police should have obtained a statement from Kaliammal [P.W.1] and should have treated it as a complaint and prepared the FIR. Here the complaint is in a letter form addressed by Kaliammal [P.W.1] to the Inspector of Police and that has been proved to be in the handwriting of Head Constable Sundarrajan. That Kaliammal [P.W.1] and Ramesh Kumar [P.W.2] belong to ruling party, on coming to know about the incident, the local Member of the Parliament and other dignitaries had come to the hospital. Bearing this in mind, if the defence evidence is analysed, we find that the prosecution has suppressed the first complaint that was given by Kaliammal [P.W.1] at the Police Outpost near Mannargudi Government Hospital and also have failed to explain the serious injuries that were found contemporaneously on the appellants. The defence has also established that the deceased pulled a knife from his house and chased the appellants and that is why the place of occurrence is away from the house of the deceased.
6. We rely upon the judgment of the Supreme Court in Lakshmi Singh vs. State of Bihar [AIR 1976 SC 2263] which holds the field even today and has been subsequently followed by the Supreme Court in Dr.Mohammad Khalil Chisti vs. State of Rajasthan [2013 (1) MLJ (Crl) 198 (SC)], wherein the Supreme Court in para 27 has stated thus:
"27.It is clear that it is the duty of the prosecution to explain the injuries sustained by the accused and establish the genesis of the incident by placing acceptable materials. In the case on hand, we have already pointed out there is enough material to show that in the course of the very same incident Farukh (A-4) and Akil (A-3) also sustained injuries. In fact, Farukh sustained grievous injury by use of sharp edged weapon. However, these injuries were not explained at all by the prosecution."
We find that the genesis of the prosecution case has been suppressed by the police in this case. The serious injuries on the appellants have not been explained. The antecedents of the deceased party is also very shady and the theory trotted by the appellants that, it was they who were attacked sounds plausible. When there are two views possible, we would prefer to take the view that is in favour of the accused.
In the result, the Criminal Appeals are allowed and the conviction and sentence imposed on the appellants by the District and Sessions Court, Thiruvarur in S.C.No.63 of 2010 on 14.03.2011 is hereby set aside. The appellants are acquitted of all charges levelled against them and they are directed to be set at liberty forthwith unless their presence is required in connection with any other case. Consequently, connected miscellaneous petition is closed.
[S.R.,J.] [P.N.P.,J.]
22..09.2014
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Index : Yes
Internet: Yes
To
1.The Inspector of Police
Kottur Police Station
Mannargudi, Thiruvarur District.
2.The District and Sessions Court,
Thiruvarur.
3.The Public Prosecutor
High Court, Chennai.
S.RAJESWARAN, J.
AND
P.N.PRAKASH, J.
gms
Pre-delivery judgment in
Crl.A.Nos.32 and 92 of 2012
22..09..2014