Andhra HC (Pre-Telangana)
Siriki Pakeeru Naidu @ Pakeeru vs State Of A.P., Rep. By Its P.P.,High ... on 4 March, 2014
Author: L. Narasimha Reddy
Bench: L. Narasimha Reddy
THE HONBLE SRI JUSTICE L. NARASIMHA REDDY and THE HONBLE SRI JUSTICE Crl.Appeal No. 1610 of 2009 04-03-2014 Siriki Pakeeru Naidu @ Pakeeru Appellant-Accused State of A.P., rep. by its P.P.,High Court of A.P., Hyderabad ..Respondent Counsel for the Appellant:Ms.Naseeb Afshan Counsel for respondent :Public Prosecutor <GIST: >HEAD NOTE: ?CASES REFERRED :. LNR,J & MSKJ,J. Crl.A.No. 1610 of 2009 THE HONBLE SRI JUSTICE L. NARASIMHA REDDY and THE HONBLE SRI JUSTICE M.S.K.JAISWAL Dt. 04.03.2014 Crl. Appeal No. 1610 of 200 JUDGMENT:
(Per the Honble Sri Justice L. Narasimha Reddy) The Sarpanch of Santoshpuram village, Vizianagaram district submitted a complaint, Ex.P.1 at 5.00 p.m. on 25.08.2006 before the Station House Officer, Garugubilli Police Station stating that four persons of their village, by name, Ambati Ananda Rao, Mantrapuddi Ramesh, Bobbili Krishna and Palela Kasiviswanadham purchased three liquor bottles of Old Admiral Brandy from Vamsi Wine Shop, Khadgavalasa Junction, and consumed the same in the shed of one Perumallu Rajarao in Pitlametta, and, shortly thereafter all the four persons fell down, struggled for life, and on their being shifted to hospital they died during the course of treatment. He is said to have received the information about the death of all the four persons, in the afternoon and accordingly he submitted the complaint and handed over three bottles that were said to have been found in the place, where the four persons have consumed the liquor.
2. On receipt of the complaint, the Station House Officer, Gagurubilli Police Station registered Crime No. 53 of 2006, proceeded to the spot, prepared scene of offence panchanama, caused inquest and post-mortem examination over the dead bodies of the deceased. A detailed investigation was conducted, wherein as many as 49 listed witnesses were examined. The prosecution came to the conclusion that the accused had illicit relationship with PW-13(LW-23), and at one point of time they have eloped and the village elders are said to have imposed a fine of Rs.10,000/-. It was alleged that PW-13 had illicit intimacy with PW-15(LW-25) also, and the accused was unhappy about it. He is said to have hatched a plan to put an end to and liquidate PW-15 and accordingly he purchased a liquor bottle, mixed poison in it, and kept it in a shelf in the house of PW-13, expecting that PW-15 may consume it. The prosecution further pleaded that after the deceased consumed the liquor in three bottles purchased by them, they took away the liquor bottle, which was kept in the house of PW-13, consumed the poisonous liquor and died. With these allegations the charge sheet was filed.
3. On committal, the case was numbered as S.C.No.161 of 2007 and tried by the II Additional District & Sessions Judge, Vizianagaram at Parvathipuram. The trial Court framed relevant charges against the accused and conducted trial, during which, on behalf of the prosecution, PWs.1 to 31 were examined, Exs.P.1 to P.31 were filed and M.Os.1 to 5 were taken on record. Through its judgment dt.05.02.2008, the trial Court convicted the accused for the offence punishable under Sec.301, read with Sec.302 IPC., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.100/- and in default to suffer simple imprisonment for three months. Hence, the appeal.
4. Ms. Naseeb Afshan, learned counsel for the appellant, submits that the entire case of the prosecution is based upon imagination of very high degree and there is no pigment of truth in it. She submits that while according to the prosecution, PW.13 had illicit intimacy with the accused and PW.15, and PW.13 went a step further and stated that she has illicit intimacy with all the deceased also. Learned counsel submits that the motive suggested to the accused was only to liquidate PW.15, and the circumstances under which all the four deceased died were not at all explained. She further submits that the earliest version that emerged through Ex.P.1 complaint did not suggest any role of the accused for the death of the deceased.
5. Learned Public Prosecutor, on the other hand, submits that several witnesses have constantly spoken to the fact that the accused had illicit intimacy with PW.13 and being zealous of similar intimacy of PW.13 with PW.15, the accused hatched a plan to kill PW.15, and in the process the poisonous liquor came to be consumed by the deceased. She contends that the trial Court has taken various aspects into account and arrived at a just and proper conclusion.
6. It is indeed shocking that as many as four persons died on account of consumption of poisonous liquor. The incident came to the notice of the police with the submission of Ex.P.1 complaint by the Sarpanch, PW.1. Except mentioning the factum of the death of four persons due to consumption of alcohol, there is no indication in Ex.P.1 as to the role of anyone for the death of the deceased persons.
7. The parents or the brothers, as the case may be, of all the four deceased were examined as PWs.2 to 6. None of them have pointed out finger towards anyone as responsible for the death of the deceased, much less alleging anything against the accused.
8. For all practical purposes, the star witness for the prosecution is PW-13. She is the woman, who is said to have illicit intimacy with the accused as well as PW-15. Normally, whenever the allegations of this nature are made, the concerned woman, either desists from participating in the trial or plead ignorance. However, PW-13 is the lady, who said unhesitatingly that she had illicit intimacy not only with the accused and PW-15, but also with all the deceased, and two others. It is not difficult to estimate the correctness or the truthfulness of the evidence of a woman with such a character. Even if one goes by the evidence of this witness or for that matter the evidence of PW-15, it is not evident that the accused has any grouse vis--vis the deceased.
9. The only way through which the prosecution could have established the guilt against the accused was by proving that the accused entertained an idea of killing as many as four persons, duly indicating the reasons therefor, the preparation made by him for that purpose, and execution thereof. It has already been mentioned that no where in the entire marathon investigation, it was pointed out that the accused has an intention to do away with the lives of the deceased. Even if one goes by the version of the prosecution, the grievance of the accused was only against PW-15. Except stating that the accused left a bottle of poisonous liquor in the house of PW-13, no other evidence is adduced by the prosecution to substantiate the same. Further the allegation as to the deceased having access to the poisonous liquor said to have been left by the accused in the house of PW-13 is almost obscure. It was proved that the bottle was left by the accused and the deceased consumed the contents thereof.
10. The starting point for suspecting the involvement of the accused in the incident appears to be his alleged sharing with P.W.13, of his intention to confess. We have already observed that PW-13 is a person whose words cannot be taken into account at all. Therefore, we are of the view that the findings recorded by the trial Court are absolutely without any basis and accordingly we allow the appeal.
11. In the result, the criminal appeal is allowed. The conviction and sentence ordered in S.C.No.161 of 2007 on the file of II-Additional Sessions Judge, Fast Track Court, Parvatipuram, dated 05.02.2008, against the Appellant-Accused, are set aside. The Appellant-Accused shall be set at liberty forthwith, unless his detention is needed in any other case. The fine amount, if any, paid by the appellant-Accused shall be refunded to him. _____________________ L. NARASIMHA REDDY, J _______________ M.S.K. JAISWAL, J Dt. 04..03..2014