Bombay High Court
Kishore Kamlakar Patil vs The State Of Maharashtra on 9 November, 2011
Author: R.C. Chavan
Bench: R.C. Chavan
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.9 OF 1997
1. Kishore Kamlakar Patil,
Age 21 Years,
2. Abhay Parshuram Bhagat
Age 21 Years,
Both R/o At Bhendkhal,
Post Navghar, Taluka Uran,
District Raigad. .... Appellants
- Versus -
The State of Maharashtra .... Respondent
Shri Niteen Pradhan with Ms S.D. Khot
& Ms Ameeta Kuttikrishnan for the
Appellants.
Shri J.P. Kharge, Additional Public
Prosecutor for the Respondent-State.
CORAM : R.C. CHAVAN, J.
RESERVED ON : OCTOBER 12, 2011
PRONOUNCED ON: NOVEMBER 9, 2011
JUDGMENT:
1. This is an appeal against the conviction of the appellants for the offence ::: Downloaded on - 09/06/2013 17:54:15 ::: 2 punishable under Section 307 r/w Section 34 of the Indian Penal Code (for short, IPC ) and sentence of RI for five years and fine of `500/-, or in default RI for three months, inflicted by the learned Additional Sessions Judge, Raigad in Sessions Case No.111 of 1993.
2. The appeal was dismissed by Judgment dated 15-11-2010 after perusing the record, as the learned counsel for the appellants stated that the appellants had taken away the brief.
One of the appellants carried the matter to Hon ble Supreme Court. The Hon ble Supreme Court allowed the appeal by Order dated 15-4-2011 to the following effect:
Leave granted.
We have learned senior counsel appearing for the appellant as well as standing counsel appearing for the State.
The High Court vide its impugned order dated 15.11.2010 disposed of the Criminal Appeal ::: Downloaded on - 09/06/2013 17:54:15 ::: 3 preferred by the appellant herein against his conviction for the offence punishable under Section 307 of the Indian Penal Code without hearing any counsel on behalf of the appellant. It was specifically represented by the learned counsel for the appellant that the appellants have taken away the papers from her office long back and therefore, she was not in a position to assist the Court. In spite of such representation, the High Court proceeded to dispose of the appeal with the help of the Additional Public Prosecutor.
Needless to observe that the High Court, in such a situation, at least ought to have arranged the services of an Amicus Curiae on behalf of the appellant but the High Court had chosen to dispose of the appeal after hearing the Public Prosecutor, which, in our consideration opinion, is not the correct way of disposing of the Criminal Appeal.
For the aforesaid reasons, the impugned judgment of the High Court is set aside. Criminal Appeal No.9 of 1997 shall stand restored to its file for its disposal on merits after hearing counsel for the appellant.
Learned senior counsel appearing on behalf of the appellant submits that the appellant will engage an advocate and proper appearance shall be filed within four ::: Downloaded on - 09/06/2013 17:54:15 ::: 4 weeks from today.
The appellant is directed to be released on bail to the satisfaction of the Trial Court.
The appeal is accordingly,
disposed of.
This is how the appeal was heard again and is being disposed of by this Judgment.
3. Rehearing this appeal by spending precious judicial time on account of probably improper understanding of legal requirements in this behalf by me necessitates an apology and an explanation. In the era when law makers talk of judicial accountability and objective evaluation of performance of Judges, where one of the parameters suggested is number of cases in which a Judge was reversed, reversal of a Judgment, not because the superior Court took a different view, but because the superior Court found the Judge wanting in following the procedure is, if not a stigma, at least, ::: Downloaded on - 09/06/2013 17:54:15 ::: 5 disapproval of the manner in which the appeal was dealt with. Therefore, I feel that it would be appropriate to place on the record the reasons which prevailed upon me to hear the appeal in the first place without the assistance of an Advocate and which has resulted in loss of scarce judicial time, since there would be no other occasion for a Judge to speak otherwise than through a Judgment.
4. Incidentally, after the matter came back from the Supreme Court, the very same learned Advocate who had filed the Vakalatnama on behalf of the appellants even in the trial Court argued the matter extensively and the matter is now being decided.
5. With a heavy backlog of cases it would be the paramount duty of a Judge to dispose of cases as fast as possible and to ensure that there is no wastage of precious judicial time.
::: Downloaded on - 09/06/2013 17:54:15 ::: 6Yet it is possibly this very thought that has resulted in my spending double the time for disposal of this case. When the appeal came up first for hearing, the counsel for the appellant stated that the appellant had taken back the papers. Since the appellant had not made any arrangement for having his matter argued, I proceeded to decide the appeal after considering the record, as is required under Section 386 of the Code of Criminal Procedure, corresponding to Section 423 of the old 1898 Code. Section 386 reads as under:
386. Powers of the Appellate Court.-
After perusing such record and hearing the appellant or his pleader, if he appears, and the Public Prosecutor, if he appears, and in case of an appeal under section 377 or section 378, the accused, if he appears, the Appellate Court may, if it considers that there is no sufficient ground for interfering, dismiss the appeal, or may -
(a) in an appeal from an order of acquittal, reverse such order and direct that further inquiry be made, or that the accused be re-tried or ::: Downloaded on - 09/06/2013 17:54:15 ::: 7 committed for trial, as the case may be, or find him guilty and pass sentence on him according to law;
(b) in an appeal from a conviction -
(i) reverse the finding and sentence and acquit or discharge the accused, or order him to be re-tried by a Court of competent jurisdiction subordinate to such Appellate Court or committed for trial, or
(ii) alter ig the finding, maintaining the sentence, or
(iii) with or without altering the finding the finding, alter the nature or the extent, or the nature and extent, of the sentence, but not so as to enhance the same;
(c) in an appeal for enhancement of sentence-
(i) reverse the finding and sentence and acquit or discharge the accused or order him to be re-tried by a Court competent to try the offence, or
(ii) alter the finding maintaining the sentence, or
(iii) with or without altering the finding, alter the nature or the extent, or the nature and extent, of the sentence, so as to enhance or reduce the same;
(d) in an appeal from any order, alter or reverse such order;::: Downloaded on - 09/06/2013 17:54:15 ::: 8
(e) make any amendment or any consequential or incidental order that may be just or proper:
Provided that the sentence shall not be enhanced unless the accused has had an opportunity of showing cause against such enhancement:
Provided further that the Appellate Court shall not inflict greater punishment for the offence which in its opinion the accused has committed, than might have been inflicted for that offence by the Court passing the order or sentence under appeal.
(emphasis supplied) In view of the words and hearing the appellant or his pleader, if he appears, in Section 386, it was felt that if the appellant or his pleader did not appear, it did not really matter and the only obligation under Section 386 was to peruse the record.
6. In fact, in Shyam Deo Pandey and others v. The State of Bihar, reported in AIR 1971 SC 1606, the Supreme Court had considered ::: Downloaded on - 09/06/2013 17:54:15 ::: 9 the provisions of Section 423 of the 1898 Code.
In para 19 of the Judgment, the Court observed as under:
19. A reading of Section 423 makes it clear that a criminal appeal cannot be dismissed for default of appearance of the appellants or their counsel. The court has either to adjourn the hearing of the appeal in order to enable them to appear or it should consider the appeal on merits and pass final orders. The consideration of the appeal on merits at the stage of final hearing and to arrive at a decision on merits and to pass final orders will not be possible unless the reasoning and findings recorded in the judgment under appeal are tested in the light of the record of the case. After the records are before the court and the appeal is set down for hearing, it is essential that the Appellate Court should (a) peruse such record, (b) hear the appellant or his pleader, if he appears, and (c) hear the public prosecutor, if he appears.
After complying with these requirements, the Appellate Court has full power to pass any of the orders mentioned in the section. It is to be noted that if the appellant or his pleader is not present or if the public prosecutor is not present, it is not obligatory on the Appellate Court to postpone the ::: Downloaded on - 09/06/2013 17:54:15 ::: 10 hearing of the appeal. If the appellant or his counsel or the public prosecutor, or both, are not present, the Appellate Court has jurisdiction to proceed with the disposal of the appeal; but that disposal must be after the Appellate Court has considered the appeal on merits. It is clear that the appeal must be considered and disposed of on merits irrespective of the facts whether the appellant or his counsel or the public prosecutor is present or not. Even if the appeal is disposed of in their absence, the decision must be after consideration on merits. Under Section 421 the Appellate Court has to decide whether the appeal is to be taken on file or dismissed summarily. The obligation of the court at that stage is only to peruse the petition of appeal and the copy of the order or judgment appealed against. A summary dismissal of the appeal will then be legal if the Appellate Court considers that there is no sufficient ground for interference.
But even in such circumstances it has been held that a summary decision is a judicial decision which vitally affects the convicted appellant and in a fit case, it is also open to be challenged on an appeal before this Court. Though a summary rejection, without giving any reasons, is not violative of any statutory provisions, such a manner of disposal removes every opportunity for detection of errors in the order. It has been further held that when an appeal in the High ::: Downloaded on - 09/06/2013 17:54:15 ::: 11 Court raises a serious and substantial point, which is prima facie arguable, it is improper for an Appellate Court to dismiss the appeal summarily without giving some indication of its view on the point. The interest of justice and fair play require that in such cases an indication must be given by the Appellate Court of its views on the point argued before it. The earliest decision on this aspect is the one reported in Mushtak Hussein v. The State of Bombay, 1953 SCR 809 = (AIR 1953 SC 282). The entire case law has been referred to and reiterated in Govinda Kadtuji Kadam v. The State of Maharashtra, AIR 1970 SC 1033. The recent decision on this aspect is of Challappa Ramaswami v. State of Maharashtra, AIR 1971 SC
64. We have referred to the above decisions to show that though a summary rejection by an Appellate Court under Section 421 may not be violative of the section, nevertheless when an arguable or substantial question arises for consideration, the Appellate Court in its order should indicate its views on such point. If the position is as indicated above that even under Section 421, which contemplates dismissal of an appeal summarily, under Section 423, in our opinion, a very rigorous test must be applied to find out whether the Appellate Court has complied with the provisions contained therein. There is no emphasis on the perusal of the record in Section 421, whereas under Section 423 one of the ::: Downloaded on - 09/06/2013 17:54:15 ::: 12 essential requirement is that the Appellate Court should peruse the record. There cannot be any controversy that Section 423 applies to cases in which appeals have been presented and admitted. Though Section 423 does not provide any limitation on the power of the Appellate Court that it is incompetent to dispose of the appeal, if the appellant or his pleader is not present, nevertheless there is a limitation. That limitation, which is provided by the section is that the Appellate Court, before disposing of the appeal, must peruse the record. No doubt if the appellant or his pleader is present, he must be heard. Similarly, if the public prosecutor is present, he too must be heard. The Legislature in Section 423 contemplates clearly that in certain cases a criminal appeal might be disposed of without hearing the appellant or any one on his behalf or the public prosecutor. The expression "after perusing such record" in the section is, in our opinion, a condition precedent to a proper disposal of an appeal either by dismissing the same or in any other manner contemplated in the said section. The powers which the Appellate Court in criminal appeals possesses are depicted in Section
423. It has power not only to dismiss the appeal but also pass any one of the orders enumerated in clauses (a), (b), (c) and (d) and sub-section (l-A). These provisions show the enormous powers which the Appellate Court possesses in regard ::: Downloaded on - 09/06/2013 17:54:15 ::: 13 to a criminal appeal. These powers, it cannot be gainsaid are very vast. Any one of the orders mentioned above, could be passed by the Appellate Court whether the appeal is disposed of on hearing or without hearing the Appellant or his pleader. These provisions, in our opinion, clearly indicate the nature of a judgment or order that is expected of the Appellate Court in its judgment. It is in this context that the expression "after perusing such record"
ig assumes great importance. Absence of those words in Section 421, brings out in bold contrast the difference in the nature of jurisdiction exercised under the two sections.
(emphasis supplied) In view of this, there was no doubt in my mind that it is not necessary to wait for the appellant or his pleader or even the Prosecutor for deciding the appeal on merits.
7. Incidentally, there is also a Judgment of the Supreme Court in Ram Naresh Yadav and others v. State of Bihar, reported in AIR 1987 SC 1500, which considers the provisions of ::: Downloaded on - 09/06/2013 17:54:15 ::: 14 Section 386 of the new Code. The Judgment does not refer to the previous decision of the Supreme Court in Shyam Deo Pandey s case (supra) and comes to an exactly opposite conclusion that, where the appellant or his Advocate does not appear, the Court could dismiss the appeal for non-prosecution and enforce discipline, whereas the Judgment in Shyam Deo Pandey s case clearly rules out such a course of action. In Ram Naresh Yadav s case (supra), the Supreme Court set aside the order of conviction and sentence, since the sentence had been confirmed without hearing the appellant or the counsel. The Court had also referred to the possibility of initiating disciplinary action against the erring Advocate.
8. Two more Judgments of the Supreme Court may also be noticed. In Mangat Singh v.
State of Punjab, reported in (2005) 11 SCC 185, ::: Downloaded on - 09/06/2013 17:54:15 ::: 15 the Supreme Court was considering non-
appearance of counsel for the accused before the High Court in an appeal against conviction for the offence punishable under Section 302 of the IPC. The Court held that though the High Court had considered the matter elaborately, it was not a substitute for the Judgment rendered after hearing the counsel, especially in a case in which the appellant is convicted under Section 302. Therefore, the Judgment of the High Court was set aside and the matter was remanded to the High Court for fresh disposal expeditiously after appointing an Advocate as amicus curiae.
9. In Bapu Limbaji Kamble v. State of Maharashtra, reported in (2005) 11 SCC 413, the same Bench held in respect of an appeal against conviction for an offence punishable under Section 302 of the IPC that the High Court may again hear the matter after appointing an ::: Downloaded on - 09/06/2013 17:54:15 ::: 16 Advocate as amicus curiae. Both the Judgments do not refer to the Judgment in Shyam Deo Pandey s case.
10. In Khaili and others v. State of Uttar Pradesh, reported in 1981 (Supp) SCC 75, when the appeal was called out before the High Court, the Advocate appearing on behalf of the appellants stated that he had no instructions in the case and he would, therefore, not argue the case. He stated that he had addressed a communication to the appellants asking them to reach him immediately with fees and expenses.
In this background the Hon ble Judge went through the record of the case and decided the appeal. The Supreme Court observed that, it must be remembered by every Advocate that he owes a duty to the Court, particularly in a criminal case involving the liberty of the citizens, and even if he has not been paid his fees or expenses, he must argue the case and ::: Downloaded on - 09/06/2013 17:54:15 ::: 17 assist the Court in reaching the correct decision. The Court also observed that, one thing was clear that howsoever diligent the learned Judge might have been and however careful and anxious to protect the interests of the appellants, his effort could not take the place of an argument by an Advocate appearing on behalf of the appellants. Therefore, the Court felt that the Judge should have appointed an amicus curiae and then proceed to dispose of the appeal. Therefore, the appeal was again remanded back to the High Court. The Judgment in Shyam Deo Pandey s case does not appear to have been noticed by the Supreme Court while deciding this case. The provisions of Section 386, particularly the expression if he appears too have not been considered while deciding that appeal.
11. While deciding the appeal, I had considered the question as to whether an ::: Downloaded on - 09/06/2013 17:54:15 ::: 18 amicus curiae could be appointed and had ruled out appointment of an amicus curiae because it would have entailed adjourning the hearing.
Again if the requirement of law was that appellant had to be heard, the question of the appellant being represented by a lawyer of his choice would also arise and it could always be argued that hearing an amicus curiae was just a farcical compliance to the requirement of hearing the appellant.
12. In this context, the question as to what is a binding precedent and how law evolves by judicial precedent arises. In the absence of statute law, common law evolved from precedent to precedent. But when there is a statute, the role of judicial precedent would be only to interpret and explain the provisions of the relevant statute, should there be any ambiguity, or to elucidate the manner in which the statute is to be applied to a fact ::: Downloaded on - 09/06/2013 17:54:15 ::: 19 situation. In this case, Section 386 of the Code does not present any difficulty as to interpretation. The words used in the Section are very clear. If the Legislature wanted that appellant must be heard, the Legislature would not have used the expression, if he appears .
The object was very clear that, whether the parties or their Advocates appear or not, an Appellate Court would be obliged to decide the appeal after perusing the record. This had been confirmed by the Supreme Court in its Judgment in Shyam Deo Pandey s case. The doctrine of precedent itself implies that Judgments given earlier would bind successive Courts.
Therefore, ordinarily, the Judgment in Shyam Deo Pandey s case would bind successive Benches, unless it is expressly over-ruled. It does not appear that at any point of time the Judgment in Shyam Deo Pandey s case has been considered and over-ruled. While judicial law making is a reality, Judges make law when the ::: Downloaded on - 09/06/2013 17:54:15 ::: 20 Legislature leaves a gap, when there is a vacuum. Nullifying words in a statute can occur only if they affect the validity of the legislation or if the statute becomes unworkable without deleting those words. No such difficulty is presented by the words, if he appears . In the light of this, the necessity of hearing a party who had chosen to take away the brief from the Lawyer had to be considered.
13. I may also refer to the Bombay High Court Appellate Side Rules, 1960. Rule 31 in Chapter XXVI provides for appointment of Advocate for undefended accused at Government cost. The appellant s case does not fall under this category. Rule 8 about engaging Advocates, in Chapter XXXII of the Rules reads as under:
8. (1) In Civil Cases, the appointment of an Advocate, shall be deemed to be in force to the extent provided in that behalf by Rule 4 of ::: Downloaded on - 09/06/2013 17:54:15 ::: 21 Order 3 of the Code of Civil Procedure, 1908.
(2) In Criminal Cases, the appointment of an Advocate, shall be deemed to be in force until determined with the leave of the Court by writing signed by the client or the Advocate, as the case may be and filed in Court or until the client or the Advocate dies, or until all proceedings in the case are ended so far as regards the client.ig (3) For the purposes of sub-rule (2), a case shall be deemed to mean every kind of enquiry, trial or proceeding before a Criminal Court whether instituted on a police report or otherwise. The following shall be deemed to be proceedings in the case:-
(i) an application for bail or reduction, enhancement or cancellation of bail in the case.
(ii) an application for transfer of the case from one Court to another;
(iii) an application for stay of the case pending disposal of a civil proceeding in respect of the same transaction out of which the case arises;
(iv) an application for suspension, postponement or stay of the execution of the order of sentence passed in this case;::: Downloaded on - 09/06/2013 17:54:15 ::: 22
(v) an application for the return, restoration or restitution of the property as per the order of disposal of property passed in the case;
(vi) an application for leave to appeal against an order of acquittal passed in the case;
(vii) any appeal or application for revision against any order or sentence passed in the case;
(viii) a reference arising out of the case;
(ix) an application for review of an order or sentence passed in the case or in an appeal, reference or revision arising out of the case;
(x) an application for making concurrent sentences awarded in the case or in an appeal, reference, revision or review arising out of the case;
(xi) an application relating to or incidental to or arising in or out of any appeal, reference, revision or review arising in or out of the case (including an application for leave to appeal to the Supreme Court);
(xii) any application or act for obtaining copies of documents or for the return of articles or documents produced or filed in the case or in any of the proceedings mentioned herebefore;::: Downloaded on - 09/06/2013 17:54:15 ::: 23
(xiii) any application or act for obtaining the withdrawal or the refund or payment of or out of the moneys paid or deposited in the Court in connection with the case or any of the proceedings mentioned hereinbefore (including moneys paid or deposited for covering the costs of the preparation, printing and transmission of the transcript record of appeal to the Supreme Court);
(xiv) any
ig application for the
refund of or out of the moneys paid or recovered as fine or for the return, restitution or restoration of the property forfeited or confiscated in the case or in any appeal, reference, revision or review arising out of the case as per final orders passed in that behalf;
(xv) any application for expunging remarks or observations on the record of or made in the judgment in the case or any appeal, reference, revision or review arising out of the cases, and (xvi) any application or proceeding for sanctioning prosecution under Chapter XXXV of the Code of Criminal Procedure, 1898 (now Chapter XXVI of the Code of Criminal Procedure, 1973) or any appeal or revision arising from and out of any order passed in such an application or proceedings:
Provided that where the venue of the case or the proceedings is shifted from one Court (Subordinate ::: Downloaded on - 09/06/2013 17:54:15 ::: 24 or otherwise) to another, the Advocate filing a Vakalatnama referred to in sub-rules (1) and (2) above shall not be bound to appear, act or plead in the latter Court unless he files a memorandum stating that he has instructions from his client to appear, act and/or plead in that Court.
(4) When an Advocate who has filed a Vakalatnama for a party wishes to withdraw his appearance he shall serve a written notice of his intention to do so on his client at least seven days in advance of the case coming up for hearing before the Court. Leave of the Court to withdraw appearance may also be applied for if the client has instructed the Advocate to that effect.
The Advocate shall file a note in writing requesting the Court for permission to withdraw appearance and shall also file along with the note the letter of the client instructing him to withdraw his appearance or a copy of the intimation given to the client as above together with its written acknowledgement by the client. The Court if it is satisfied that no inconvenience is likely to be caused to the Court or the client may permit the Advocate to withdraw his appearance and while permitting the Advocate to do so may also impose such terms and conditions as it may deem proper either in public interest or in the interest of the parties.::: Downloaded on - 09/06/2013 17:54:15 ::: 25
(5) A party who wishes to discharge the Advocate engaged by him may apply to the Court for an order of discharge by following a similar procedure and the Court if it is satisfied may pass order discharging the Advocate and while doing so impose such terms and conditions as it may deem proper.
It is thus clear that an Advocate who has filed appearance in the Court cannot be discharged and his appearance is in force until determined with the leave of the Court. Thus, a client and his Advocate cannot themselves decide to stop the Advocate from appearing. Therefore I had proceeded to hear the appeal. With this explanatory prologue I now proceed to deal with the arguments advanced when the appeal was re-
heard.
14. The facts which are material for deciding this appeal are as under:
One Rajesh Baburao Thakur was a worker of Center for Indian Trade Union and was a ::: Downloaded on - 09/06/2013 17:54:15 ::: 26 member of Communist Party of India (Marxist).
In April, 1992, he had taken up cause of one Pushpalata Pandharinath Thakur, allegedly kidnapped by the present appellants. He had caused a Morcha to be taken out, which led to arrest of the appellants. The appellants were prosecuted but had been eventually acquitted in that case; possibly because of some compromise worked out between the victim, her family and the appellants.
15. On 23-5-l993 one Pandurang got married at Multi Purpose Hall of Jawaharlal Nehru Port Trust. Rajesh Thakur attended the said marriage. The marriage and reception ceremonies were over at about 5:00 p.m.. Rajesh Thakur was chit-chatting with his friend Ramesh Patil. Two appellants along with the third accused Kamlakar Bhoir charged at Rajesh and inflicted blows on his shoulder, chest and side of abdomen. The third accused Kamlakar had already ::: Downloaded on - 09/06/2013 17:54:15 ::: 27 left the place. The accused persons ran away in a rickshaw. The victim Rajesh was taken to hospital where he was given necessary treatment. On the report made by the victim, an offence was registered and investigation commenced.
16. In course of the investigation, police performed panchnama of the spot and seized some incriminating articles from the spot. The accused persons were arrested and at the instance of the appellants the weapons used in the commission of the offence were seized.
Incriminating articles were sent to the Forensic Science Laboratory, which reported that the blood stains on the weapons as well as the blood stains on the spot and those on the victim s clothes were of the blood group of victim. On completion of the investigation, the appellants, along with Kamlakar Bhoir, were charge-sheeted. Upon commitment of the case by ::: Downloaded on - 09/06/2013 17:54:15 ::: 28 the learned Judicial Magistrate, First Class, Uran, the case came up before the learned Additional Sessions Judge, Raigad at Alibag.
17. Since the appellants and the third accused Kamlakar pleaded not guilty to the charges of the offences punishable under Sections 307 and 392 r/w Section 34 of the IPC, they were put on trial, at which the prosecution examined as many as nine witnesses in order to prove the guilt of the appellants.
After considering the prosecution evidence in the light of defence of false implication on account of previous enmity, the learned Additional Sessions Judge acquitted the appellants and the third accused for the offence under Section 392 r/w Section 34 of the IPC and also acquitted the third accused Kamlakar for the offence punishable under section 307 r/w 34 of the IPC. He convicted and sentenced the appellants for the offence ::: Downloaded on - 09/06/2013 17:54:15 ::: 29 punishable under Section 307 r/w Section 34 of the IPC as mentioned earlier. Aggrieved thereby the appellants have preferred this appeal.
15. Before the appeal could be re-heard, it was reported that appellant No.1 Kishor Kamlakar Patil has expired on 28-2-2000. The proceedings in so far as they relate to said Kishor Kamlakar Patil therefore abate.
16. I have heard the learned counsel for the appellant, the learned APP for the State and have again perused the entire record with the help of both the learned counsel.
17. PW-1 was a Revenue Inspector who had been examined to prove the sketch of the spot drawn by him at the instance of the police.
This sketch is at Exhibit-15. PW-2 Rajesh Thakur is the victim himself, who was injured in the assault by the two appellants. PW-3 ::: Downloaded on - 09/06/2013 17:54:15 ::: 30 Ramesh Patil was with the victim at the time of the incident and had witnessed the entire incident. PW-6 Mahadeo was present at the spot and had seen the appellants leaving the spot after incident. PW-4 Ramesh Thakur was a panch at the panchnama of spot. PW-5 Vijay Gajanan Patil, who was a panch at the panchnama of seizure of articles recovered at the instance of the appellants, refused to support the prosecution, and he turned hostile. PW-7 is the Investigating Officer, Police Inspector Patil.
PW-8 Hanumant is the driver of the rickshaw which was allegedly forcibly taken away by the appellants after incident. He too turned hostile. PW-9 is Dr. Sunita Arole who had treated the victim after his admission at Sion Hospital.
18. PW-9 Dr. Sunita had stated that she treated the victim and found that the victim had suffered the following injuries:
::: Downloaded on - 09/06/2013 17:54:15 ::: 31(i) incise would over epigastrium 2cm x 1 cm subcutaneous deep.
(ii) incise wound over right hypochondrium 2cm x 1 cm (depth not probed)
(iii) incise wound over right 7th rib 2 cm x 1 cm subcutaneous deep.
(iv) incise wound over right shoulder 2cm x 1 cm subcutaneous deep.
(v) incise wound over arm, middle 1/3 exterior aspect 2cm x 1 cm.
(vi) incise wound over left anterior axillary fold 2 cm x 1 cm subcutaneous deep.
She found that entry of air was decreased on account of his injuries. There was about 300 CC of blood in the chest cavity. The witness stated that the injuries were grievous and could have led to death of the victim. Cross-
examination of this witness shows that the witness had failed to mention the measure of dimensions of the injuries, which she clarified to be centimeters. This is not a very serious lacuna, though ideally Medical Officer should ::: Downloaded on - 09/06/2013 17:54:15 ::: 32 have mentioned that the dimensions were in centimeters. There is nothing else in the cross-examination which could reduce the veracity of the evidence tendered by the witness. It is also worth mentioning that it was suggested to the victim himself who was examined as P.W.2 that he had been assaulted by someone else and because of disputes in the union, he named the appellants as the assailants. Thus that suggestion shows that it has not been disputed at the trial or even at the hearing of the appeal that the victim had been seriously injured.
19. Both PW-2 Rajesh and PW-3 Ramesh, the victim and eye witness, categorically named the two appellants as the authors of the injuries inflicted on Rajesh. They state that appellants Kishor and Abhay inflicted blows by means of Gupti and knife respectively on the shoulder, chest and side of abdomen. The only material ::: Downloaded on - 09/06/2013 17:54:15 ::: 33 discrepancy in the evidence of these two witnesses pointed out by the learned counsel for the appellants is as regards the clothes which the appellants were wearing. PW-2, the victim Rajesh stated that the appellants were wearing shirts. PW-3 Ramesh stated that they were wearing banians. As rightly submitted by the learned ig APP, this is not a serious discrepancy warranting disbelief in the victim and his friend. He submitted that the victim was unlikely to name a wrong person as perpetrator of assault on him letting off the real culprit.
20. The learned counsel for the appellants submitted that there was no reason for the appellants to attack the victim. It was deceased Kishor who was (wrongly) alleged to have kidnapped a girl. Therefore, appellant Abhay could not be said to have any grudge. In the backdrop of the fact that appellant Abhay ::: Downloaded on - 09/06/2013 17:54:15 ::: 34 had stated in his statement under Section 313 of Code of Criminal Procedure that there was political rivalry between the victim and the appellants, as also the fact that it was suggested to the victim that the appellants were involved in the case of kidnapping one Pushpalata because of the victim s speech, it would be difficult to infer that the appellants had really no grievance about the victim and, therefore, no motive to launch such assault. In view of this, the evidence of PW-2 Rajesh, duly corroborated by PW-3 Ramesh, would have to be accepted, as has been rightly done by the learned Additional Sessions Judge.
21. As rightly submitted by the learned counsel for the appellants, the evidence about the discovery of weapons at the instance of the appellants is deficient. PW-5 Vijay, who was panch at seizure, has turned hostile. The Investigating Officer PW-7, Police Inspector ::: Downloaded on - 09/06/2013 17:54:15 ::: 35 Patil has stated about the seizure in an extremely casual manner. In his examination-in-
chief he stated that on 27-5-1993 he attached a Gupti at the instance of accused Kishor Patil under memorandum of discovery panchnama at Exhibits-25 and 25-A and he also attached a knife at the instance of accused Abhay under memorandum ig of discovery panchnama vide Exhibits-24 and 24-A. Though the learned trial Judge in para 22 of the judgment has observed that the memoranda of discovery have been proved by the prosecution through the Investigating Officer, and that solitary statement of the Investigating Officer, a retired Police Inspector, can be taken as sufficient for proving the alleged recovery of weapons under section 27 of the Evidence Act, this conclusion has to be disapproved. The learned Judge should have seen that it was necessary for the Investigating Officer to depose as to how the accused came to disclose ::: Downloaded on - 09/06/2013 17:54:15 ::: 36 about concealment of weapon used in the commission of crime and how weapons came to be discovered at the instance of the appellants.
Summary statement of the witness in para 2 of his deposition hardly satisfies the requirement of a discovery under section 27 of the Evidence Act and the learned Judge should have, therefore, discarded this part of the evidence.
22. The learned APP submits that the exclusion of discovery of the weapons from consideration would not affect the merits, since in this case there is an eye witness account of the incident given by two witnesses who would have no reason to name wrong persons as the perpetrators of the crime. Therefore, in the face of the evidence of PW-2 Rajesh and PW-3 Ramesh, which has not been impeached in spite of vigorous cross-examination, it cannot be said that the learned Judge erred in concluding that the appellants were the authors ::: Downloaded on - 09/06/2013 17:54:15 ::: 37 of the injuries inflicted on the victim.
23. The learned counsel for the appellants first submitted that considering the nature of the injuries inflicted, the offence could not at all be one punishable under Section 307 of the IPC. He submitted that if at all appellant Abhay was to be held as the author of any injuries on the victim, the offence could be one punishable under Section 324 of the IPC or at worst one under Section 308 of the IPC. He further submitted that deceased appellant Kishor is alleged to have used a sword stick and appellant Abhay is alleged to have used a knife. PW-2 Rajesh had stated in his cross that he received two blows of sword stick one by the side of the abdomen and other on the left shoulder. He received three blows by knife one on the abdomen, second on the right side of the abdomen and the third on the right arm. He submitted that there is nothing to show that ::: Downloaded on - 09/06/2013 17:54:15 ::: 38 the injuries were caused by knife. He submitted that appellant Abhay could not therefore be attributed requisite intention or knowledge for attracting the charge of attempting to commit murder.
24. The learned APP submitted, first, that in an offence committed in furtherance of common intention, it would be impermissible to find out as to who was the author of which blow or to attribute lethal blows to the appellant who is no more. Secondly, though PW-9 Dr. Arole had stated in her cross-examination that she could not state as to which injury was caused by which weapon, since both the weapons were sharp-edged weapons, it could not be said that the injuries attributed to the appellant could not have been caused by a knife. Thirdly, he submitted that more serious injuries were inflicted by the appellant. He pointed out that two injuries on the abdomen over the ::: Downloaded on - 09/06/2013 17:54:15 ::: 39 epigastrium and right hypochondrium could be those caused by appellant Abhay. I have examined these contentions. The injury on abdomen attributed to Kishor could be one caused over the right 7th rib. Even if authorship of one injury is exchanged for the other, the gravity could be gauged by the fact that there was linear tear on right lower pole in the area where peritoneal haematoma was noticed which indicates injury to lung. There was jejunal perforation and tear of right lobe of liver. PW-9 Dr. Arole categorically stated that the injury was such that death could have resulted. In view of this, it cannot be said that appellant Abhay was not the author of any life threatening injury.
25. The learned APP also rightly submitted that there was no question of offence punishable under only Section 324 of the IPC being made out since the victim was in hospital ::: Downloaded on - 09/06/2013 17:54:15 ::: 40 for upwards of 20 days. In any case, considering the nature of the injury inflicted, it cannot be said that the intention attributable to the appellant was only to cause a simple or grievous hurt.
26. The learned counsel for the appellants next submitted ig that even so, intention or knowledge attributable could not be that of causing death and therefore offence could at worst be one punishable under Section 308 of the IPC and not under Section 307 of the IPC.
This is indeed an ingenuous argument and as observed by the Hon ble Supreme Court in Khaili and others v. State of Uttar Pradesh (supra), illustrative of the fact that however diligent a Judge might be, or however careful and anxious to protect the interest of appellant, his effort cannot take the place of argument by an Advocate.
::: Downloaded on - 09/06/2013 17:54:15 ::: 4127. Section 308 of the IPC corresponds in cases where victim survives to Section 304 of the IPC which punishes homicide. In order to comprehend the arguments advanced by the learned counsel, it may be useful to reproduce here Sections 299, 300, 307 and 308 of the IPC as under:
299. Culpable homicide.- Whoever causes death by doing an act with the intention of causing death, or with the intention of causing such bodily injury as is likely to cause death, or with the knowledge that he is likely by such act to cause death, commits the offence of culpable homicide.
300. Murder.- Except in the cases hereinafter excepted, culpable homicide is murder, if the act by which the death is caused is done with the intention of causing death, or-
Secondly.- If it is done with the intention of causing such bodily injury as the offender knows to be likely to cause the death of the person to whom the harm is caused, or-
Thirdly.- If it is done with the intention of causing bodily injury to ::: Downloaded on - 09/06/2013 17:54:15 ::: 42 any person and the bodily injury intended to be inflicted is sufficient in the ordinary course of nature to cause death, or-
Fourthly.- If the person committing the act knows that it is so imminently dangerous that it must, in all probability, cause death or such bodily injury as is likely to cause death, and commits such act without any excuse for incurring the risk of causing death or such injury as aforesaid.
307. Attempt to murder.- Whoever does any act with such intention or knowledge, and under such circumstances that, if he by that act caused death, he would be guilty of murder, shall be punished with imprisonment of either description for a term which may extent to ten years, and shall also be liable to fine; and if hurt is caused to any person by such act, the offender shall be liable either to [imprisonment for life], or to such punishment as is hereinbefore mentioned.
Attempts by life convicts.-
[When any person offending under this section is under sentence of [imprisonment for life], he may, if hurt is caused, be punished with death.]
308. Attempt to commit culpable homicide.- Whoever does any act with such intention or knowledge and under such circumstances that, if he by ::: Downloaded on - 09/06/2013 17:54:15 ::: 43 that act caused death, he would be guilty of culpable homicide not amounting to murder, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both; and, if hurt is caused to any person by such act, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.
28. Culpable homicide is murder if the act is done with the intention of causing death or intention or knowledge of causing such bodily injury which is sufficient in ordinary course of nature to cause death. Clauses Secondly and Fourthly in Section 300 may not be relevant for the present case. Thus culpable homicide is not murder if the requisite intention to cause death or knowledge that injury intended would in ordinary course of nature cause death is missing. It then amounts to culpable homicide.
Additionally, culpable homicide is not murder if the case falls under one of the exceptions under Section 300 and it is not the appellant s ::: Downloaded on - 09/06/2013 17:54:15 ::: 44 case that his case falls under any exception.
29. Considering the area of the body over which the injuries were inflicted and the weapon which was used, as also the result produced as noticed by PW-9 Dr. Arole, it would not be possible to attribute to the appellant any intention other than that of causing death.
Therefore, the learned trial Judge must be held to have rightly convicted the appellant of the offence punishable under Section 307 of the IPC which attracts punishment of imprisonment for life. Therefore, benefit of provisions of the Probation of Offenders Act cannot at all be extended to the appellant, though the Probation Officer has so recommended.
30. The learned counsel for the appellants next submitted that the appellant was just a 22-year boy without any previous criminal history and therefore benefit of the provision ::: Downloaded on - 09/06/2013 17:54:15 ::: 45 of Section 360 of Code of Criminal Procedure be extended to the appellant. As rightly pointed out since the Probation of Offenders Act applies to the State of Maharashtra, there is no question of invoking the provision of Section 360 of the Code of Criminal Procedure in view of Section 19 of the Probation of Offenders Act. In any case, if the offence is one punishable with imprisonment for life, there could be no question of invoking provision of Section 360 of the Code of Criminal Procedure. In none of the cases, on which the learned counsel for the appellants relied, has benefit of probation been given to a person convicted for offence punishable with imprisonment for life.
31. The learned counsel for the appellants next submitted that considering the fact that the appellant was just 22 years and had no previous criminal history when the offence was ::: Downloaded on - 09/06/2013 17:54:15 ::: 46 committed in May, 1993, that is 18 years ago, and has been living in the shadow of conviction for the last 14 years and has been in jail for about three months in all, he may not be sent back to the jail now and the substantive sentence could be reduced by increasing the fine. The learned APP relied on a Judgment of a Division Bench of this Court in Arun Balkrishna Nirmal & Ors. v. State of Maharashtra, reported in 2006 All MR (Cri.) 516, coincidentally authored by me, where for a similar offence sentence of RI for five years was held proper when the offenders were 22 and 24 years old.
The observations in paras 11 and 12 of the Judgment may be usefully reproduced as under:
11. This takes us to the question of sentence, which has been agitated by all the parties in the three proceedings. True it is, that the victim had suffered a brutal attack with as many as 34 injuries being inflicted upon him from which only providence seems to have saved him. It does not, however, follow that the accused must be sentenced to ::: Downloaded on - 09/06/2013 17:54:16 ::: 47 suffer the maximum sentence prescribed under Section 307 of the Penal Code, as urged by Shri Mohta, the learned counsel for the revision-
petitioner, and supported by the learned Additional Public Prosecutor for the State. The learned Additional Sessions Judge had observed at page 231 of his judgment that at the relevant time the convicts were just 18 to 20 years in age, when the record shows that they were 22, 23 and 24 years old respectively at the relevant time. Though the learned Additional Sessions Judge may thus be seen to have erred on the side of leniency, because of incorrect comprehension of age of the convicts at the time of commission of offence, it does not follow that the learned Trial Judge was too far off the mark.
If not 18 to 20 years old, the
accused were 22 to 24 years old
youngsters without any criminal
antecedents.
12. The contention of the
learned counsel for the convicts that the victim himself was a convict in a murder case is irrelevant and cannot be a mitigating circumstance.
Considering the principle of proportionality, we find that the learned Trial Judge had rightly exercised his discretion in the matter of sentence by inflicting sentence of rigorous imprisonment for five years on each of the convicts after considering the magnitude of attack, antecedents of the accused, etc. We are also conscious of the fact that the convicts have been ::: Downloaded on - 09/06/2013 17:54:16 ::: 48 living under the shadow of imprisonment, since the incident took place 19 years ago. In view of this we do not see any reason to interfere in the discretion properly exercised by the learned Trial Judge.
32. I had carefully considered the possibility of a reduced sentence even while dismissing the appeal on 15-11-2010. Since a reduced sentence would not obviate the need for the appellant to revisit the jail and since short term sentences, in such serious crime, are unlikely to have appropriate correctional effect on the criminal and would send wrong signals to the society at large, it would be wrong to reduce the sentence. The appeal is, therefore, dismissed.
33. Appellant Abhay Parshuram Bhagat shall surrender to his bail and if he does not surrender, within a period of four weeks, the learned Sessions Judge, Alibag, shall take necessary steps to take him in custody to serve ::: Downloaded on - 09/06/2013 17:54:16 ::: 49 the sentence.
(R.C. CHAVAN, J.) ::: Downloaded on - 09/06/2013 17:54:16 :::