Kerala High Court
Appu vs State Of Kerala on 21 June, 2017
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.P.JYOTHINDRANATH
WEDNESDAY, THE 21ST DAY OF JUNE 2017/31ST JYAISHTA, 1939
CRL.A.No. 766 of 2008 ( )
--------------------------
AGAINST THE JUDGMENT IN SC NO.217/2007 OF THE ADDITIONAL SESSIONS
COURT/SPECIAL COURT FOR N.D.P.S. ACT CASES, THODUPUZHA
APPELLANT/ACCUSED:
--------------------
APPU, S/O.MANIKYAM,
THOTTUMKARA VEEDU, NELLIPPARAKKUDIYIL, KORANGATTI KARA,
MANNAMKANDAM VILLAGE.
BY ADVS.SRI.C.M.TOMY
SRI.MATHEW SKARIA
RESPONDENT/COMPLAINANT.:
---------------------------
STATE OF KERALA, REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.
BY PUBLIC PROSECUTOR SMT.K.K. SHEEBA
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 21-06-2017,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
SKV
K.P. JYOTHINDRANATH, J
===================
Criminal Appeal No.766 of 2008
=======================
Dated this the 21st day of June, 2017
JUDGMENT
The appellant was convicted by the trial court for an
offence under Section 8(1) and (2) of the Abkari Act and
sentenced to undergo rigorous imprisonment for two years
and to pay a fine of Rs.1,00,000/- with default imprisonment
for six months.
2. The prosecution case is as follows:-
On 16.07.2005 at about 5.00 pm, the accused was
found in possession of eight litres of illicit arrack and thereby
committed the above offence.
3. When the appeal came up for hearing, the learned
counsel appearing for the appellant vehemently argued
before me that here is a case where the prosecution
miserably failed to prove the case put forward by them. It is
the submission that the detecting officer, who was examined
Criminal Appeal No.766 of 2008 2
as PW4, categorically got a case that a secret information
was received that illicit arrack was kept in the house of the
appellant. On such information, he proceeded to the spot. It
appears that as revealed during the cross examined that he
proceeded in a taxi car and it was evident and clear that
even though, his positive case was that on the basis of a
secret information he proceeded, no search memorandum
prepared. But to circumvent all these aspects, he now got a
case that he found the accused even before he reached the
house and was arrested. The version now put forward
before the court is not believable. It is the submission that
Pws1 and 2 are the alleged mahazar witnesses. During
cross examination, it came out in evidence that they were
not the local residents. They were residing far away. No
person from the neighbourhood was shown as witness. The
positive case of the defence is that no article seized from the
possession of the appellant herein. Something was obtained
Criminal Appeal No.766 of 2008 3
by the police officer from some where and making use of the
same, a false case has been foisted against the appellant.
According to the appellant he was sleeping in his house at
the relevant point of time and from therein he was arrested.
4. It is also argued in this case that alleged seizure was
on 16.07.2005. He was produced before court only on
18.07.2005. The delay was not explained by the
prosecution. It is also the submission that admittedly, the
detecting officer was on law and order duty. Then, no
explanation is forthcoming regarding, during the said period,
where he kept the contraband, whether it was kept intact or
not. When such an evidence is not before the court and the
delay for producing the same forthwith before the court is not
deposed, appellant is entitled for benefit of doubt. Another
aspect highlighted before me is that here is a case where
the trial judge actually made use of the evidence of hostile
witnesses to come to a conclusion that there is corroboration
Criminal Appeal No.766 of 2008 4
for the evidence of PW4. But in reality, those witnesses
were actually hostile witnesses. Such an evidence was not
put during the questioning under Section 313 of Cr. P.C.
When such material was not put by the Court, then naturally
it cause prejudice to the accused. When there is denial of
seizure as alleged by the prosecution, then relying upon the
sole evidence of PW4, it may not be proper to convict an
accused for a grave offence like this. It is to be
remembered that Section 8 of the offence for which the
appellant was convicted by the trial court is punishable for a
sentence for a period up to 10 years. When the sentence is
so harsh, the prosecution should examine at least any other
official witnesses to give assurance to the court to rely upon
the evidence of PW4.
5. It is also the submission that the accused was
arrested from the spot and there were two witnesses as
shown therein. Then surely, those persons also may be
Criminal Appeal No.766 of 2008 5
witnessed the incident. When such witnesses were
available, and those witnesses were not examined before
the court, then non examination of those witnesses can
enable to draw an adverse inference especially, when the
positive case of the appellant is that he was arrested from
his house and not as alleged by the prosecution.
6. I heard the learned Public Prosecutor.
7. The learned Public Prosecutor submitted before
me that this is one of the cases where all the formalities are
complied by the officials and it is a case where there was
seizure of eight litres of arrack. Nothing is attributed to the
investigating officer to foist a false case against the
appellant. Under such circumstances, there is nothing to
interfere with the appreciation of evidence by the courts
below. In this case, surely, the appellant got a case that no
search memorandum prepared and on perusal of the
documents also it is seen that there is no search
Criminal Appeal No.766 of 2008 6
memorandum. It is a fact that a search memorandum need
to be prepared immediately before entering the house. The
details of the house has to be entered/given in a search
memorandum. Those aspects may not be available to the
prosecution, when they were proceedings to the spot. In
this case, as per the prosecution case, even before reaching
at the house, the seizure was affected and thereafter lapse.
8. The next aspect is regarding questioning under
Section 313 of Cr.P.C. There also I perused very carefully
the evidence of PWs1 and 2. It can be seen that those
witnesses were declared hostile and was permitted to be
cross examined by the prosecutor. On perusal of questing
under Section 313 of Cr. P.C, it can be also seen that a
specific question was put to the accused regarding signing of
PWs1 and 2 (Mahazar witnesses) in Ext.P1 mahazar. Thus,
it cannot be said that any prejudice caused on those aspects
also, especially when the appreciation of evidence and
Criminal Appeal No.766 of 2008 7
reliance was made mainly on the evidence of PW4. The
only point to be considered is regarding there is any
procedural arrest.
9. On perusal of the forwarding note, specimen seal
impression is seen affixed therein. But the name of the
person who was deputed to carry the same to the expert was
not entered in that form. As per the dictum laid in Kumaran
P. v State of Kerala and Another [2016 (5) KLT 632), it can
be seen that, when the name of the excise guard is not
mentioned in the forwarding note, it is the bounden duty of
the prosecution to examine the thondi clerk of the court or
excise guard or the person concerned to show that it was
despatched in the same condition to the laboratory. When
the name of the person who had taken the article to the
laboratory is not on record, this point can be treated as
beneficial to the defence on the basis of the reported
decision referred above. It can be further seen that
Criminal Appeal No.766 of 2008 8
prosecution is relying on the sole testimony of PW4. Thus,
considering the totality of the case, I feel that benefit of doubt
can be extended to the defence. Thus, appeal allowed.
Conviction set aside and bail bond cancelled.
Sd/-
K.P.JYOTHINDRANATH, JUDGE
/TRUE COPY/
SKV P.A. TO JUDGE
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
TUESDAY,THE 7TH DAY OF NOVEMBER 2017/16TH KARTHIKA, 1939
CRL.A.No. 812 of 2012
AGAINST THE JUDGMENT DATED 05/05/2012 IN SC.NO.382/2009 OF THE
COURT OF THE VI ADDL. DISTRICT & SESSIONS JUDGE, ERNAKULAM
APPELLANT/ACCUSED:
SAM @ SAM VARGHESE
S/O. UNNI, @ YOHANNAN @ CHEMBIL VARGHESE YOHANNAN,
KEEPRAYIL VEETIL, CHERUKARA, CHENNITHALA VILLAGE,
MAVELIKKARA TALUK, ALAPPUZHA DISTRICT.
BYADVS.SRI.SHABU SREEDHARAN
SRI.AVANEESH KOYIKKARA
SRI.R.ANIL BABU
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA.
BY SPECIAL PUBLIC PRSECUTOR SMT.AMBIKA DEVI S.
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 19.10.2017,
THE COURT ON 07/11/2017 DELIVERED THE FOLLOWING:
A.M.Shaffique & P.Somarajan, JJ.
----------------------------------------------------
Crl.A. No.812 of 2012
----------------------------------------------------
Dated this the 7th day of November, 2017
JUDGMENT
Somarajan, J.
Appeal against the judgment of conviction and orders of sentence under Sections 302 and 307 IPC in S.C.No.382 of 2009 of the VI Additional District and Sessions Judge, Ernakulam, dated 5.5.2012.
2. The prosecution case unfurls as follows: The marriage of accused with his deceased wife was solemnized as per religious rites and on the 20th day of marriage, the accused went abroad (Muscat). By that time, his wife Kunjumol @ Susan, one of the deceased, gave birth to a child. While she was pregnant, she was taken to the house of her parents at Mulanthuruthy. On 23.7.2006 at about 10.30 p.m., the accused went to the house of his wife at Mulanthuruthy and strangulated her with a bed sheet and also administered poison mixed cola into her mouth and pushed his father in law one Joseph @ Kochouseph into the well situated in Crl.A. No.812 of 2012 :: 2 ::
their property after inflicting injuries on his head. After that, he took his mother in law Kunjamma (PW2) and pushed her into the same well. When she attempted to escape from drowning by holding on the rope provided to the said well, he took a knife and cut the rope. Thereon, she caught hold on the pipeline drawn from the well. On seeing this, the accused took some hollow bricks and put the same over the body of PW2 and one of the hollow bricks hit on her hand causing fracture. He had also poured some poisonous material (insecticide) into the well to cause suffocation to the victim, mother- in-law. All these were happened in and around 10.30 - 11.15 p.m. on 23.7.2006. On the next day, the fire force came to the place and removed PW2 from the well.
3. There is no eye witness to the alleged incident which has resulted in the death of the two victims, wife and father-in-law of the accused. Prosecution examined PW1 to PW13, marked Exts.P1 to P27 and identified MO1 to MO25. Ext.D1 contradiction was marked on the side of defence.
4. PW2 is the mother-in-law of the accused. She had Crl.A. No.812 of 2012 :: 3 ::
narrated what actually happened on the night of the ill-fated day. According to her, the deceased Kunjumol @ Susan, the wife of accused, is the eldest daughter among the four daughters born in the wedlock with her husband Joseph, the second victim. By 9.30 p.m., the accused came to the house of the victims situated at Mulanthuruthy, not through the front door but through the back door - the kitchen door. On seeing that his wife along with her father and mother sitting in the kitchen and taking dinner, he paused for a movement and stood there. Then he went for a bath and came back and changed his dress. It is after that PW2 went to the house of PW1, one of her near relatives, for night stay. While PW1 and PW2 were in deep sleep, they heard an immersing sound of a bucket from the well situated on the property of the victims. Thereon, they opened the window towards the house of the victims and lighted torch. But, they could not see anything. After 15 minutes, the accused came to the house of PW1 and knocked on the door and wanted PW2 to go along with him under the guise that his wife is having some ailment and that she wants the help of PW2. PW2 went along with the accused. When they reached the house, the accused took PW2 and pulled her into the well, which is just one Crl.A. No.812 of 2012 :: 4 ::
metre away from the house. Somehow, she caught hold on the rope provided to the well but the accused thereon took a knife and cut the rope. By that time, she caught hold on the pipeline drawn to the said well. The accused went to the house and brought an emergency lamp and made a search in the well so as to ascertain the death of PW2. Thereon, he brought some broken hollow bricks and put the same over the body of the victim, PW2. One of the hollow brick pieces hit on her hand causing fracture. The medical evidence adduced through the doctor, PW19, who attended PW2 on 24.7.2006 by 6.45 - 7 a.m. and issued Ext.P14, gives sufficient corroboration to the said version of PW2 regarding fracture sustained to left ulna of forearm. The said version further stood as corroborated by the oral evidence given by PW10, PW11 and PW12, who recovered broken hollow bricks from the well. Then again, he came back with some poisonous substances (insecticide) and poured the same into the well to cause suffocation to the victim, PW2.
5. PW1, the next door resident, had given sufficient support to the oral evidence tendered by PW2 to the extent of facts known to Crl.A. No.812 of 2012 :: 5 ::
her. She had deposed that on the alleged night PW2 came to her house for night stay and while they were under deep sleep, they heard an immersing sound of a bucket from the well. Immediately they opened the window door towards the house of PW2 and lighted torch and made a search there. But they could not see anything. It is after that the accused came to the house of PW1 and knocked on the door and took PW2 under the guise of ailment of his wife. On the next day early morning by 6 a.m., PW1 went to the house of PW2. Then she heard the voice of PW2 from the well and she had seen PW2 within the well. Immediately she cried aloud and attracted the neighbouring people. Ultimately fire force came there and saved PW2 from the well. It is PW1 who had given FIS to the police. The sequences of the incident narrated by PW1 is fully supporting the oral version given by PW2. The oral evidence tendered by PW1 was assailed by the defence mainly on the reason that she did not hear any other sound from the house of PW2, either at the time when PW2 was with her or after that. It was also submitted that there is probability of some hue and cry either from the first victim Kunjumol @ Susan while strangulating her or during the course of administration of poisonous substance into her mouth Crl.A. No.812 of 2012 :: 6 ::
or from the second victim, her father, while he was pushed into the well. PW1 has testified that she had not heard any other sound except the immersing sound of a bucket from the house of PW2. This would show that it could be possible for hearing the immersing sound of a bucket from the well situated in the property of PW2 till the house of PW1. Necessarily if any sound of hue and cry emanated from the house of PW2, it would have been heard by PW1 also. But in the instant case, there is no possibility of emanating any sound if the poison was administered on the first victim Kunjumol @ Susan while she was under deep sleep. There cannot be any sound while strangulating the victim by using a bed sheet, if it was done, while she was in deep sleep. Further, the well is situated just one metre away from the house and it could be possible to take up the body of the second victim and throw it into the well or pushed into the well without creating any other sound, if he was in deep sleep and when it was done quickly. The oral evidence tendered by PW1, as discussed earlier, gives full support to the oral testimony of PW2 and it cannot be lightly discarded on the abovesaid ground.
Crl.A. No.812 of 2012
:: 7 ::
6. It is also deposed by PW1 that she could hear the sound of Kunjamma but she could not find anything when she opened the door and examined as to what is going on there. Since she was alone in the house, she could not go out and enquire as to what was going there. It is after that the accused made a second visit to the house of PW1. When she opened the window she could find Sam near the window and he unleashed threat to her not to reveal that he came there and that she saw him. This was challenged by the appellant mainly on the reason that she did not respond properly though she heard the sound of Kunjamma and received threat from the accused, either intimating the same to the neighbours through telephone or otherwise. But it happened during night time when she was alone in the house, in a frightened stage.
7. The oral evidence of PW1 and PW2 further throws light on the fact that at the time when the deceased Kunjumol was strangulated and administered poison to her, her husband, the accused herein, and her father in-law, the second deceased herein, alone were there in the said house. It is after that, the accused Crl.A. No.812 of 2012 :: 8 ::
came to the house of PW1 and brought back his mother-in-law PW2 to her house and pushed her into the well. Though she had not witnessed the first and second episodes which had resulted in the death of her daughter Kunjumol @ Susan and her husband Joseph, being the victim of attack of the accused at the same transaction, her oral deposition is having high probative value. The high probative value attached to an injured witness is mainly on two considerations; that the presence of the accused in the place of occurrence cannot be doubted and that the injured would not substitute a wrong person as the actual assailant. In Jamuna v. State of Bihar (AIR 1974 SC 1822) it was held that an injured witness, would not, in any case, substitute a wrong person for the actual assailant. It was also held that a witness, grappling with the accused and receiving injuries, cannot be readily disbelieved [Ram Janam v. State of U.P.AIR 1979 SC 1507 : (1979) 3 SCC 429].
8. The intention on the part of the accused to kill PW2 is well evident from her oral testimony that she was taken back to her house by the accused and pushed her into the well situated one metre away from her house. Though she caught hold on the rope Crl.A. No.812 of 2012 :: 9 ::
provided to the well, on realising it (it could be discernible from the rope even during night time as the rope would straighten when hanging something on it) he took a knife and cut the rope. Then he took some broken hollow bricks and put the same into the well. By that time, PW2 managed to catch on the pipeline drawn from the well. One of the hollow bricks hit on her hand causing fracture. The accused also brought an emergency light and made a search inside the well to ascertain the death of PW2. Besides this, he had also poured some poisonous materials into the well for causing suffocation to the victim. At that time, she did not know anything about what happened to her husband and daughter, the two other victims. The facts that the accused was alone in the company of the two deceased persons in the house of PW2; that the incident happened within the secrecy of their bedroom as well as their house; and that the well is situated just one metre away from the house would cast a duty on the accused to speak what has happened to the two victims.
9. The Apex Court in Trimukh Maroti Kirkan v. State of Maharashtra (2006 KHC 1469) settled the application of Section Crl.A. No.812 of 2012 :: 10 ::
106 of the Evidence Act and the circumstance which would attract its application. Paragraph 12 of the above said judgment is extracted below for reference:
"12. If an offence takes place inside the privacy of a house and in such circumstances where the assailants have all the opportunity to plan and commit the offence at the time and in circumstances of their choice, it will be extremely difficult for the prosecution to lead evidence to establish the guilt of the accused if the strict principle of circumstantial evidence, as noticed above, is insisted upon by the courts. A judge does not preside over a criminal trial merely to see that no innocent man is punished. A Judge also presides to see that a guilty man does not escape. Both are public duties. (See Stirlahd v. Director of Public Prosecution (1944 AC 315) quoted with approval by Arijit Pasayat, J. in State of Punjab v. Karnail Singh 2003 (11) SCC 271. The law does not enjoin a duty on the prosecution to lead evidence of such character which is almost impossible to be led or at any rate extremely difficult to be led. The duty on the prosecution is to lead such evidence which it is capable of leading, having regard to the facts and circumstances of the case. Here it is necessary to keep in mind Section 106 of the Evidence Act which says that when any fact is especially within the knowledge of any person, the burden of proving that fact is upon him. Crl.A. No.812 of 2012
:: 11 ::
Illustration (b) appended to this section throws some light on the content and scope of this provision and it reads: (b.) A is charged with traveling on a railway without ticket. The burden of proving that he had a ticket is on him."
Where an offence like murder is committed in secrecy inside a house, the initial burden to establish the case would undoubtedly be upon the prosecution, but the nature and amount of evidence to be led by it to establish the charge cannot be of the same degree as is required in other cases of circumstantial evidence. The burden would be of a comparatively lighter character. In view of S.106 of the Evidence Act there will be a corresponding burden on the inmates of the house to give a cogent explanation as to how the crime was committed. The inmates of the house cannot get away by simply keeping quiet and offering no explanation on the supposed premise that the burden to establish its case lies entirely upon the prosecution and there is no duty at all on an accused to offer any explanation."
10. The Apex Court in State of West Bengal v. Mir Mohammad Omar and Others [(2000) 8 SCC 382], n paragraphs 31 to 34, held thus:
Crl.A. No.812 of 2012
:: 12 ::
"31. The pristine rule that the burden of proof is on the prosecution to prove the guilt of the accused should not be taken as a fossilised doctrine as though it admits no process of intelligent reasoning. The doctrine of presumption is not alien to the above rule, nor would it impair the temper of the rule. On the other hand, if the traditional rule relating to burden of proof of the prosecution is allowed to be wrapped in pedantic coverage, the offenders in serious offences would be the major beneficiaries and the society would be the casualty.
32. In this case, when the prosecution succeeded in establishing the afore narrated circumstances, the court has to presume the existence of certain facts. Presumption is a course recognised by the law for the court to rely on in conditions such as this.
33. Presumption of fact is an inference as to the existence of one fact from the existence of some other facts, unless the truth of such inference is disproved. Presumption of fact is a rule in law of evidence that a fact otherwise doubtful may be inferred from certain other proved facts. When inferring the existence of a fact from other set of proved facts, the court exercises a process of reasoning and reaches a logical conclusion as the most Crl.A. No.812 of 2012 :: 13 ::
probable position. The above principle has gained legislative recognition in India when S.114 is incorporated in the Evidence Act. It empowers the court to presume the existence of any fact which it thinks likely to have happened. In that process the court shall have regard to the common course of natural events, human conduct etc. in relation to the facts of the case.
34. When it is proved to the satisfaction of the court that Mahesh was abducted by the accused and they took him out of that area, the accused alone knew what happened to him until he was with them. If he was found murdered within a short time after the abduction the permitted reasoning process would enable the court to draw the presumption that the accused have murdered him. Such inference can be disrupted if the accused would tell the court what else happened to Mahesh at least until he was in their custody."
11. Earlier, this principle was approved and followed in Balram Prasad Agrawal v. State of Bihar and Others (AIR 1997 SC 1830). Then again in Ram Gulam Chaudhary and Others v. State of Bihar [(2001) 8 SCC 311] this principle was applied and followed.
Crl.A. No.812 of 2012
:: 14 ::
12. PW5 was examined by the prosecution to prove that the accused had purchased insecticide from the shop wherein PW5 was working as a sales girl. She turned hostile to the prosecution though she had identified the accused as the person brought by the police before her shop in connection with the case. But PW4 one Saju Varghese, Assistant Station Officer, Fire and Rescue Station, Thripunithura, was examined by the prosecution in order to prove that PW2 was removed from the well and recovered the body of Joseph from that well on the next day. He went to the place of occurrence along with fire engine and three other staff and reached the place by 6.20 a.m. By using ladder, rope and net, PW2 was removed from the well with the help of neighbours and other persons who assembled there and she was removed to the hospital. It is at that time they came to know about the missing of her husband Kochouseph, aged 70. Then they applied an anchor shaped iron tool and detected the dead body of Kochouseph found immersed in the water and recovered it from the well. They had also seen the body of the first victim Kunjumol @ Susan, aged about 20 years, in the room.
Crl.A. No.812 of 2012
:: 15 ::
13. PW10, PW11 and PW12 are the persons employed by the investigating officer to recover material objects from the said well and they had given oral evidence regarding recovery of two pieces of hollow bricks and other materials from the well, which were marked as MO3 to MO10. Ext.P6 is the mahazar prepared in which PW12 is a witness. PW10 deposed that the well is having 60 feet depth. It was also deposed by PW11 that in the well there is 15 feet height water as on 27.7.2006, i.e. on the 4th day of the alleged incident. The recovery of two hollow brick pieces from the said well, deposed by PW10, PW11 and PW12, would also give support and corroboration to the oral evidence tendered by PW2 regarding the attempt made by the accused to put hollow bricks on her body while she was floating over the water.
14. A pre-planned commission of offence is also well evident from the previous conduct of the accused who entered into the house of the victims through the back door (kitchen door) and not through the front door. At that time, all the three victims were in the kitchen and they were taking their dinner. On seeing this, the Crl.A. No.812 of 2012 :: 16 ::
accused paused for a moment and stood there. It is not explained by the accused why he entered into the house like a thief by night time (9.30 p.m.) through the back door (kitchen door).
15. The subsequent conduct of the accused is also relevant under Section 8 of the Evidence Act as he went to the house of PW1 on a second time and unleashed threat on her not to reveal his presence in the place of occurrence, the house and house compound of PW2.
16. The conduct of the accused in bringing PW2 from the house of PW1 during the odd hours of the ill-fated day under a false guise that his wife Kunjumol @ Susan needs her presence in the house on account of her ailment to stomach would be relevant under Section 8 of the Evidence Act as it amounts to: (1) a previous conduct of the accused in bringing PW2 to her house so as to facilitate the commission of offence by killing her. (2) a subsequent act in so far as the two earlier episodes are concerned resulting into the death of his wife Kunjumol @ Susan and father-in-law Joseph by advancing a false ground before PW1 and PW2 that his wife Crl.A. No.812 of 2012 :: 17 ::
Kunjumol @ Susan suffering from stomach pain and she needs the help of PW2, her mother. (3) In bringing PW2 back to her house under that false guise would also, when read along with the subsequent act by pushing her into the well and the various attempts made by him to kill her, would itself amount to a subsequent conduct of the accused in relation to the earlier two episodes as he wants to eliminate his mother-in-law, PW2, who was there in the house when he came to the said house through the back door and had seen both the victims in the company of the accused when she left the house for night stay in the house of PW1. This would show his intention to eliminate PW2 also who would be a probable witness against him.
17. Further, the two victims, the wife and father in law of the accused, were found in the company of the accused and hence the theory of last seen together would come into play.
18. The fibers taken from the palm of Kunjumol @ Susan using cellphone tape found tally with the fibers of the shirt worn by the accused, also projected by the prosecution as an incriminating circumstance against the accused. Since the accused and the Crl.A. No.812 of 2012 :: 18 ::
victim Kunjumol @ Susan are husband and wife, it is quite natural, probable and possible to have the fibers similar to the fibers of the shirt of the accused in her palm and it cannot be used as an incriminating circumstance.
19. The Doctor who conducted the postmortem examination on the body of Kunjumol @ Susan and issued Ext.P18 postmortem examination certificate reported the smell of insecticide in the stomach of Kunjumol @ Susan, besides, the chemical analysis report wherein organo phosphorous compound was detected in item Nos.1, 2, 3, stomach, liver and kidney. PW5 and PW6, who were examined for proving the alleged purchase of insecticide from their shop by the accused, turned hostile to the prosecution but the postmortem examination report on the body of Kunjumol @ Susan and the chemical analysis report regarding viscera taken from her body and detection of poisonous insecticide, would clearly reveal that the accused had administered poisonous insecticide to the mouth of the victim Kunjumol @ Susan. This would show that the accused came to the house of the deceased during night time by 9.30 p.m. with poisonous insecticide and entered into the house Crl.A. No.812 of 2012 :: 19 ::
through the back door like a thief. The medical evidence adduced through PW18, the Asst. Police Surgeon who conducted the postmortem examination on the body of Kochouseph, also shows that Kouchouseph died due to drowning though ante-mortem injuries were noted in his body, which, according to PW18, is possible if a person is thrown into a well of the depth of 40 feet and he had ruled out all other possibilities rather than death by drowning.
20. The medical evidence adduced through PW26, the Doctor who conducted post-mortem examination on the body of Kunjumol @ Susan, and Exhibit P18 post-mortem examination certificate revealed the immediate cause of death due to ligature strangulation and it could be possible through a ligature like MO11 or MO12.
Regarding the administration of poisonous insecticide to the mouth of the first victim, he had ruled out causing internal injuries to lips and mouth invariably in all cases though there may be possibility of causing such injuries while administering poison into the mouth by force. The probability of administering poisonous insecticide to the first victim, the wife of accused, was brought out by the prosecution only through PW2, another victim, her mother, who had testified Crl.A. No.812 of 2012 :: 20 ::
pouring of poisonous material into the well while she was struggling with her life inside the well. The two witnesses examined by the prosecution, PW5 and PW6, turned hostile to the prosecution. No investigation was conducted to detect any poisonous substance in the well water. But, the presence of organo phosphorous compound in the stomach, liver and kidney of the victim Kunjumol @ Susan would clearly reveal administration of poisonous insecticide through her mouth.
21. The oral testimony of the Doctor, PW26, would also probablize the user and identity of the ligature used for strangulation (bed sheet MO12).
22. The motive behind the crime, as spoken by PW1 and PW2, is the enmity and hatredness of the accused towards the victim as they have not conceded to the demand of the accused to send back his wife to his house after delivery. The abovesaid motive is so weak and it may not be sufficient to lead the accused to do away his wife and father-in-law in a heinous manner and to attempt to do away PW2. It may not be possible for the prosecution to trace Crl.A. No.812 of 2012 :: 21 ::
out the real mens rea/guilty consciousness while committing an offence. Sometimes it may be known to the accused alone. So, the question whether the motive established would be sufficient for commission of the offence involved herein depends on the actual guilty consciousness possessed by the accused at the time of commission of offence and it may not be known to others. When there is sufficient evidence to show, at least a strained relationship in between the accused and the victim, it would prima facie discharge the initial burden that lies on the prosecution to prove the motive.
23. The circumstances brought out by the prosecution point towards the guilt of the accused in the commission of the offence of homicidal death of his wife Kunjumol @ Susan and his father-in-law Joseph @ Kochouseph. This is a pre-planned commission of murder which is well evident from the preparations made as well as the subsequent conducts of the accused, including the conduct of the accused towards the survived victim PW2, which satisfies the ingredient which constitute Section 300 IPC. Hence there is no reason for any interference to the finding of the learned Sessions Judge that the accused is guilty of offence of murder of his wife Crl.A. No.812 of 2012 :: 22 ::
Kunjumol @ Susan and his father-in-law Joseph @ Kochouseph and also of the offence punishable under Section 307 IPC for the attempt to commit murder of PW2, his mother-in-law, and the conviction thereunder.
24. The sentence awarded for both the offences under Sections 307 and 302 IPC, being the lesser punishment, does not call for any interference by this Court. The sentence imposed on the accused both under Sections 307 and 302 IPC should be in conformity with the legal position settled by the Apex Court in Muthuramalingam v. State (2016 (3) KLT 480(SC)).
In the result, the Criminal Appeal deserves only dismissal and we do so.
A.M. Shaffique Judge P.Somarajan Judge ahz/