Gujarat High Court
Anwarhussein Abdul Rashid vs State Of on 24 April, 2013
Author: Ks Jhaveri
Bench: Ks Jhaveri
ANWARHUSSEIN ABDUL RASHID SHEIV/SSTATE OF GUJARAT....Opponent(s)/Respondent(s) R/CR.A/2503/2005 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 2503 of 2005 With CRIMINAL APPEAL NO. 352 of 2006 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE G.R.UDHWANI ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ ANWARHUSSEIN ABDUL RASHID SHEI & 2....Appellants Versus STATE OF GUJARAT....Respondent ================================================================ Appearance: MR MM TIRMIZI, ADVOCATE for the Appellants No. 1 - 3 MR J K SHAH ADDL PUBLIC PROSECUTOR for the Respondent-State of Gujarat ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 24/04/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE G.R.UDHWANI) At the outset, it is required to be noted that Criminal Appeal No.352 of 2006 is preferred by original accused No.2, who is also appellant No.2 in Criminal Appeal No.2503 of 2005 challenging the said judgment and order and therefore in view of duplication of filing appeal, Criminal Appeal No.352 of 2006 does not survive and stands disposed of accordingly.
2. Appellants, having been sentenced inter alia to imprisonment for life for the offences punishable under Sections 364-A read with Section 149, 120 and 114 of the Indian Penal Code on finding guilty by the learned Sessions Judge, Surat by judgment and order dated 19/09/2005 rendered in Sessions Case No.121 of 2003, being aggrieved are before this Court. Appellants No.1, 2 and 3, amongst whom, Nos.2 and 3 are absconding, are original accused Nos.1, 2 and 3 in the above referred case.
3. A complaint came to be lodged alleging abduction of Saurabh, son of PW No.1-Dineshkumar Babulal Shah examined at Exh.11.
4. To establish its case, the prosecution has examined various witnesses as also relevant and necessary documentary evidence was brought on record, on appreciation of which the learned trial Judge found the appellants guilty of the offence as aforesaid.
5. PW No.1 Dineshkumar Babulal Shah, father of Saurabh, is examined at Ehx.11. He had lodged a complaint with Sachin Police Station produced at Exh.12. He has deposed to have received three telephonic calls on different dates being 27/12/2002, 13/01/2003 and 17/01/2003 from a male unknown person. During the first call, the witness was informed about the custody of his son being with the caller with a demand of ransom of Rs.5 Lacs for his release. During the second call, the demand for ransom was repeated. The witness expressed his incapacity to pay such a huge amount and also requested the caller to show son of the complainant to him. During the third call, the son of the witness was allowed to talk to him telephonically and thereupon once again the witness expressed his inability to pay the huge amount and ultimately on negotiation, the ransom was settled at Rs.3.20 Lacs and the witness was required to be at the platform No.6 of Patna Railway Station on 25/01/2003 with the instructions that the witness himself should not, but his servant wearing red turban to enable the accused to identify him, should carry the ransom money. Accordingly, the complainant had been to Patna Railway Station on 25/01/2003 alongwith Police Officers. Before that the Police had recorded the telephonic conversation. It is also testified by PW No.1 that his father-in-law, Ram Manohar Sahu was also called up at Surat, who confirmed that he had sent ransom as directed. Before reaching Patna, the complainant had requested that caller should show to him his son when he reaches at the Railway Station so that the ransom money may be delivered to the caller. The witness found five people at the platform to receive ransom money amongst whom three were apprehended immediately being (01) Anwar Hussain Abdul Rasid Shaikh; (02) Mohmmed Ajur Mohhmad Ajar and (03) Anil Lakhan Kevat, all of whom were identified before the Court by the complainant. Before their apprehension, as desired by accused, the money was sought to be transferred through the servant of the complainant who had worn a red turban. Before delivering money, he insisted that Saurabh should be shown to him first on which A-2 threatened him that he should first accompany him otherwise he will be killed. This threat compelled the complainant s servant to go with the accused persons. After arrest, A-2 was shown the photographs of son of the complainant who confirmed it as the person in his custody. Thereafter, the Police went with the three apprehended accused and got custody of minor, Saurabh aged two and half years from them.
5.1 Assailing the testimony of this witness, learned Counsel for the appellant contended that the incident has allegedly occurred on 25th and without explaining delay, the complaint came to be filed on the next day without disclosing even the names of the accused persons and the description which was sought to be given by complainant was based upon the statement of wife of complainant who admittedly was inside the house when allegedly the son of the complainant who was first served with water-balls, was kidnapped.
5.2 Learned Counsel also relied upon certain omissions being the lack of statement under Section 161 of the Cr.PC by the complainant that his wife had gone to his maternal uncle who was water-ball vendor and that she was informed about his son having been brought to him by the stranger for serving him with water ball. He also relied upon the admitted lack of statement by complainant about he having been allowed to talk to his son on 17/01/2003. Learned Counsel also relied upon admitted lack of statement of this witness under Section 161 to an effect that he told the caller that he is having insufficient money and that by selling ornaments he has made the arrangement of Rs.3 Lacs and that on request, the accused settled the matter for Rs.3.20 Lacs. Learned Counsel also banked upon the admission that in fact the statement of the complainant under Section 161 of Cr.PC was that he was called at platform No.3. Learned Counsel also banked upon the admitted fact by complainant that the statement as to execution of a threat by A-2 on the railway platform was not of the personal knowledge of the complainant, but was learnt by him from his servant. The testimony of this witness was also sought to be assailed for lack of necessary procedure for installing caller I.D., with no police seal and that he could learn about presence of five accused at platform No.6 from his servant alone and thus his presence at platform No.6 was sought to be doubted. It was also contended that identity of the accused was known to the complainant only after the arrest and therefore the late filing of the complaint without the names of the accused persons though the accused are alleged to have called the complainant frequently, makes the prosecution case doubtful and the complaint was given only to falsely implicate the appellants herein.
6. We are not convinced with these arguments for the simple reason that when a ward goes missing, generally attempt of the parents would be try to locate him rather than straightway go to the Police Station. It is pertinent to note that PW No.1 has deposed that initially he went to the Police Station with oral complaint and thus it appears that he was in touch with the Police immediately after he failed to locate his son. It is also borne out from the record that the caller did not mention his name during the calls and therefore it is obvious that the name of the accused persons would not be reflected in the FIR. The facts regarding discrepancy or omissions above referred are not material aspect of the case. Therefore, we are not convinced with the arguments advanced by the learned Counsel on this aspect inasmuch as, the further discussion of this case would go to show that in fact the missing boy was located from the custody of the appellant and so far as that aspect is concerned, nothing substantial has come through the cross-examination of this witness to the rescue of the appellants. PW No.1 in his testimony has fully corroborated the contents of the FIR.
7. Next important witness is PW No.4-Rammanohar Raghuvar Shahu, grandfather of missing boy, Saurabh, examined at Exh.18. He learnt about the incident from Shashi, who is daughter of Suman and sister of Saurabh. After making unsuccessful efforts to locate missing Saurabh, he alongwith his son-in-law gave a complaint to Sachin Police Station, Surat where his statement was also recorded. As per deposition of this witness, on 25/01/2003 a telephonic call was received by him inquiring about Dinesh-the complainant PW No.1 herein. It was further inquired from him as to whether ransom was arranged or not. The witness replied that his relatives and servant have already left with money. The witness was told that though train had reached, those persons hadn t, to which the witness explained that it may take 10 to 15 minutes for them to reach them, the place being unknown for them. Thereafter, the phone was disconnected and again on the third call, the caller inquired about the person in possession of money. The witness replied that the money were with a person wearing a red turban. In the cross-examination, the questions which had been asked, were with regard to the receipt of other phone call from the son-in-law of the witness, immaterial omissions like absence of a red turban on the head of the person carrying money; as also omission of the fact that it was new place for the people who had come there, that it will take 10 to 15 minutes for them to reach the accused, in his statement recorded under Section 161 of Cr.PC were put to him. These statements being immaterial, it cannot be said that the testimony of PW No.4 was discredited in any manner whatsoever as contended by learned Counsel for the appellants. We are therefore not convinced with the arguments that such omission etc., would earn benefit of doubt for the appellants as contended by learned Counsel.
8. PW No.3 Basdevi Baburav examined at Exh.16 is the grandmother of Saurabh. She has deposed about having received a telephone call in Hindi about Sheth . In reply she sought introduction of the caller but she was asked to handover the receiver to Dinesh (PW No.1). She inquired about well being of her grandson-Saurabh with the caller and the caller confirmed that he was hale and hearty. As per testimony of this witness, caller had demanded Rs.5 Lacs, she however expressed her inability to arrange for such a huge amount. She talked to him for about 20 to 25 minutes. Ultimately, the deal was settled at Rs.3.25 Lacs. Learned Counsel for the appellants invited the attention of this Court to the omission of the witness having mentioned about settlement of the deal at Rs.3.25 Lacs; that they asked for Rs.5 Lacs and her response that such huge amount was not with her and that the conversation went on for about 20 to 25 minutes and recorded conversation that the deal was settled at Rs.3.25 Lacs in her statement under Section 161 of Cr.PC. However, we can observe from her testimony that she went on confirming the fact that telephonic call was received by her and the defence was unable to establish to the contrary. The entire conversation was taped and therefore even if no separate statement of the witness was recorded, it was not fatal to the prosecution. We are therefore not convinced with the arguments advanced by learned Counsel for the appellants.
9. PW No.12 Dhansukhbhai Motibhai Parghi, Police Inspector, CID came to be examined at Exh.35 who has explained in his testimony the receipt of frequent phone calls by the witnesses and he having arranged for a cassette and a tape-recorder and complainant having been called to Patna by phone call on 25/01/2003 with money and PSI Shri Baloch, Shri Chauhan and others having accompanied the complainant to Patna on that day and three of the accused having been apprehended and produced before the competent Court at Patna and recording of voice of the phone caller; getting spectrography done through FSL, which confirmed the control voice and the taped voice as that of the accused No.2. In the cross-examination, it was sought to be suggested that in fact tape recording was done only at the Police Station which suggestion was disputed by the witness. It was also sought to be contended that no proper procedure for tape-recording was followed and that the Panch Witness who was examined as a witness to such recording was a regular Panch Witness who was being used by Police authorities frequently in different cases. Learned Counsel therefore submitted that tape-recording itself by Police was highly doubtful and therefore accused should be given the benefit of doubt.
9.1 We are not convinced with this submission; inasmuch as spectrography clearly established beyond reasonable doubt that the frequent caller was A-2. No explanation to this material incriminating circumstance against A-2 was given by him under Section 313 of Cr.PC.
10. Learned Counsel submitted that accused did not state their name while having alleged conversation with the witnesses and the prosecution has therefore failed to explain as to how the appellants were involved in the case. We reject this contention for the simple reason that whole exercise carried out by Investigating Officer and location of the child from the custody of the appellants and the accused having been arrested on the spot by PI Baloch are indicative of the fact that appellants were involved in the offence in question. Banking upon the fact that no Panchnama came to be drawn by the Police while arranging the ransom money allegedly to be given to the appellants, it was argued that the fact as to demand of ransom by the appellants was not established beyond reasonable doubt. For the foregoing reasons, we are unable to accept this submission.
11. As per testimony of PW No.12 Dhanshukhbhai (Exh.35), victim Saurabh was brought from Patna and his custody was handed over to his parents. It is true that PSI, Shri Baloch, Shri Chauhan and servant of complainant could not be examined for the reasons recorded in the impugned judgment and order. However, the circumstances which can be established against the appellants were;
their arrest from platform No.6 of Patna Railway Station.
telephonic call to PW No.1 on 25/12/2002 claiming custody of victim Saurabh with the said caller.
frequent telephonic calls to different witnesses for ransom.
spectrography report establishing the voice of the caller as that of A-2, who was arrested at platform No.6 alongwith other two accused.
lack of any convincing explanation by appellants to the incriminating circumstance put to them under Section 313 of Cr.PC.
All the above circumstances taken together clearly indicate that the appellants demanded ransom for releasing victim Saurabh. Thus, the case against the appellants was proved beyond reasonable doubt. We are thus in broad agreement with the findings rendered by the Court below and see no reason to interfere in this appeal. The appeal therefore deserves to be dismissed and the same is dismissed with no order as to cost.
(K.S.JHAVERI, J.) (G.R.UDHWANI, J.) sompura Page 12 of 12