Bombay High Court
Shri Ashok Gavade vs State Of Goa on 10 June, 1994
JUDGMENT Dr. E.S. Da Silva, J.
1. The appellants are the accused in Sessions Case No. 6/92 who are challenging the Judgment of the learned Sessions Judge, South Goa, Margao, dated 3-8-1993. By the aforesaid judgment the learned Sessions Judge has convicted both the appellants for offences under Section 302 and 201 of the IPC r/w. Section 34, of IPC and sentenced each of them to life imprisonment and fine of Rs. 1,000/- and in default to 3 months R.I. as far as the offence under Section 302 of IPC is concerned and 6 months R.I. and Rs. 500/- fine or in default to plus 2 months R.I. in respect of the offence under Section 201 of IPC. 2. This is a case which allegedly occurred on the night of 2-12-1991 at Pirla, Quepem, and the body of the deceased was purported to have been discovered only on 6-12-91. The main protagonists of the tragic incident are the Accused No. 1 Surekha Dessai married to one Suresh Dessai, a police constable at that time attached to Colva Police Station, Ashok Gavade, the accused No. 2, who is a labourer working in the sugarcane plantation at Pirla and the deceased Rohidas Shankar Dessai who was working as a peon at Pirla in the Animal Husbandry Department. The conviction of the accused is based essentially on circumstantial evidence and 18 witnesses were examined by the prosecution, including the accused No. 1 Surekha's minor son Anil, of 8 years of age.
3. It seem that Surekha developed illicit relations with Rohidas and later on with accused No. 2 Ashok also which was objected by Rohidas and therefore both the accused hatched a plan and decided to get rid of him and caused his physical elimination by way of strangulation. Thereafter the two accused with the help of Anil threw the dead body of Rohidas in a dry nullah, 500 metres away from the accused No. 1's house. It is further the case of the prosecution that, in furtherance of the plan, Surekha allegedly purchased a liquor bottle and eggs on or about 2-12-1991 and invited Rohidas to her house on that night. Thereupon she served plenty of liquor to Rohidas and made him totally under the influence of liquor. Then she took accused No. 2 Ashok inside the house at late night and both tied a rope around the neck of Rohidas whilst he was practically unconscious due to drunkardness and then the two tightened the rope around the neck by standing in opposite directions as a result whereof Rohidas died due to strangulation. Thereafter both the accused with the help of Anil dragged the body of Rohidas from the back side of the house to a nullah located about half a kilometre from her house wherein it was dumped.
4. On behalf of the prosecution P.W. 1 Laximan Dessai, who is the brother of the decreased Rohidas, has stated that Rohidas was living with his mother at Pirla while he is staying at Sulcornem at a distance of about one hour walk. The deceased was working in the Office of the Veterinary doctor at Pirla. He knows Surekha. She was staying in her own house at Pirla at a distance of about 3 kms. from his mother and Rohidas' house. He also knows that the relation between Rohidas and Surekha were friendly and they used to visit each other frequently. On 6-12-1991 his mother sent a messenger to inform him that Rohidas had been killed. He immediately went to Pirla and was told by his mother that Rohidas had left the house on 2-12-1991, at about 6-30 p.m., and never returned and only on 6-12-1991 his body was found in a dry drain (vall). He then went to the spot and saw in the drain the dead body of Rohidas. It was already decomposed and there was a foul smell. The body was with its face down and full of flies. Rohidas was wearing only a banian of white colour and blue underwear (cheddi). Due to the decomposition he could not see what injuries he was having. Thereafter the police party came to the spot and the body was removed from the site. In cross-examination he denied that the relations between Rohidas and Surekha were not good. He also denied that Rohidas used to drink liquor.
5. P.W. 8 Uma Dessai is the mother of the deceased and she has deposed that Rohidas and Laximan were her sons. Laximan was the eldest. She further stated that she knows both the accused Surekha who is married to one Suresh and Ashok working for one Dayanand in a sugarcane plantation and who resides in the house of his employer. The distance between her house and that of Surekha is a little more than a call's distance. Rohidas was working in the Animal Husbandry Department and his Office was at Pirla close to her house. There were illicit relations between Surekha and Rohidas. She told Surekha a number of times that she should not come to her house as her husband was giving them treats. Yet Surekha used to frequently visit their house 3 to 4 times a day and used to call and take Rohidas with her. Surekha and Rohidas were having illicit relations for about 2 years and because she told Surekha not to visit her house, Surekha assaulted her 3 times. One day Suresh also came to her house and finding Surekha inside started questioning her. She then told Suresh that he should take care of his wife as she used to come to her house despite her warning not to come. Surekha then told her that she should break the legs of Surekha but she replied that it was not possible for her to do as Surekha herself had assaulted her. Thereafter Suresh pelted stones at her house and broke almost all the tiles of the roof and also took away belongings from the house. Suresh also said that he would kill Rohidas. Two or three days thereafter there was another incident during which Suresh came to their house and assaulted her. A complaint was lodged in the Panchayat and the matter was settled. Even then the relations between Surekha and Rohidas continued to be intimate. On 2-12-91, at about 6 p.m., Rohidas returned from his work. Somebody's cow was dead and the Veterinary Doctor had asked Rohidas to convey to that person to have that cow buried. Rohidas told her that he would go and convey the message to that person. By that time Surekha reached there and asked Rohidas to come with her. Rohidas told her that he had to give the message about the cow and therefore could not come with her. To that, Surekha said that if he were not to come she would show him. Thereupon Surekha left her way and Rohidas went for his work. But Rohidas did not return home, even on the next day. Meantime she started searching for him. On the 6th she went to search him in the field where the house of Surekha is situated and near her house she saw some dragging marks and felt foul smell. She proceeded in the direction of the smell and found the dead body of Rohidas lying in the nullah. The dead body was wearing a banian and shorts. When Rohidas had left the house he was using rubber slippers of Payel make. those slippers were found in another nullah about 20 to 30 mettres away from the nullah where his body was lying. It was Ashok who pointed out the slippers in that nullah. In cross-examination she denied that there were no illicit relations between Surekha and Rohidas.
6. P.W. 7 Premavati Dessai is the sister-in-law of Suresh, the husband of Surekha, who deposed that she knew Rohidas and also knows Surekha and Ashok. Rohidas used to visit the house of Surekha frequently and he was having meals in her house. Suresh, the husband of Surekha, was aware of those relations and there used to be quarrels on account of this relationship. Suresh used to tell Surekha that she should not take the deceased inside the house. Surekha was having similar relations with the accused No. 2 Ashok. The entire village knew about the relationship of Surekha with both the deceased Rohidas and Ashok. About one year back, Surekha alleged that she (Premavati) was also having illicit relations with Rohidas and for that reason she assaulted her and knocked one of her teeth. However the incident was sorted out amicably by the Sarpanch of the Village. About one and a half month thereafter, she learnt that Rohidas was found dead in a nullah. In cross-examination she denied that her statement that there was friendly relations between Surekha and the deceased is false.
7. P.W. 9 Suresh Dessai is the husband of accused No. 1 Surekha and he stated that he knew Rohidas but he does not know anything about his death. Rohidas was residing in their neighbourhood and he did not like his talking to Surekha. He told Surekha that he did not like that she should talk to anybody in the village. In 1990 he lodged a complaint at Quepem Police Station against his wife Surekha and the deceased alleging that there was theft of articles from the house including a gas cylinder, clothes and gold ornaments. The complaint was registered as Crime No. 137/89. The stolen articles were thereafter found in the house of the deceased. The case was sent to Quepem Court where it was compounded.
8. There is also the evidence of P.W. 15 Anil Dessai, the minor son of accused No. 1 Surekha and Suresh, whose statement was recorded during the investigation not only by the police but also by the Judicial Magistrate under Section 164, Cr PC wherein he has given a detailed story as to how the alleged murder of Rohidas took place at the hands of both the accused. However the statement of Anil given in the Court was rejected by the learned Sessions Judge on the ground that the learned Public Prosecutor did not put the statement recorded under Section 164, Cr PC to him after he was declared hostile and allowed to be cross-examined and only he was confronted with the statement recorded by the Police. The learned Sessions Judge also held that since the deposition of P.W. 15 Anil does not speak of any visits of the deceased to Surekha's house or of any other relationship between Surekha either with the deceased or Ashok and the statement recorded u/s. 164, Cr PC was also not put to him the said statement could not be relied upon for any purpose. We are satisfied that in law this is the correct position and hence in our view the statement of Anil has been rightly discarded by the learned Sessions Judge.
9. There is also the evidence of P.W. 2 Dr. Silvano Sapeco who is the Medico Legal Officer is the Hospicio Hospital, Margao. According to him, on 7-12-91 he performed the authopsy on the dead body of Rohidas, aged about 45 years, at the request of Quepem Police. There was a 3/4 to 1 1/4 cms. broad pressure abrasional mark having oblique striations akin to those seen on ropes around the neck with a circumference of 41 cms. which was placed transversally and had whitish effect. The texture of this area had minimal autolytic effect in comparison to the skin above and below. On internal examination it had a parchmental effect suggestive of being ante-mortem in nature in the decompositional cadaver, which could be caused by hard and blunt object, probably a rope. On internal examination of the neck tissues at adam's apple region there were compressional fractures of larynx, trachea and both cornua of the hyoid bone associated with injuries on the neck muscles. In his opinion the death was due to strangulation by using a ligature around the neck which was necessarily fatal. He further stated that any of the two pieces of the coir rope which were shown to him in the Court, after the seals of the envelope containing the same were broken, could be used for strangulating the deceased if the frayed ends of the two pieces were not used to tie or wind around the neck of the deceased. If the two pieces were used at their ends and which are in good condition, strangulation could take plae. Any of those two pieces could be used for strangulation. He further stated that the report of the Chemical Analyser (Exh. 13) on the viscera preserved by him and sent for testing shows that the decceased had consumed alcohol.
10. P.W. Guru Raghunath Dessai is a panch witness to the panchanama of the scene of offence. He has stated that on 6-12-1991 he was taken by the Police Officer of Quepem Police Station to a place known as Dhonavoll, Porno Posro, at Pirla. He remained present during the panchanama of the dead body of Rohidas Dessai. The other panch was one Shankar Velip. The place was in a water drain which was dry at that time. The body of Rohidas was lying with its face down. The body was wearing a banian and an underwear (cheddi). The banian was white in colour while the underwear was black. The banian was having two tears on the back and the body was smelling badly. There were many flies on the body and around it. On one side of the drain there is a paddy field which has been harvested. He noticed that there were long marks on the ground starting from the spot where the dead body was lying across the paddy field. The marks were as if somebody had been dragged on the ground. The Police Officer told them that they should follow those marks. The followed the marks and stopped at the rear door of the house of one Suresh, who is the husband of accused No. 1 Surekha. The distance from the bank of the drain to the house of Surekha is about 500 metres. They entered the house of Surekha which had three rooms. He saw a cot in one of the rooms. There was a picture of God on the wall in the second room. The third room was the kitchen. From the house they went to the spot where the body was lying and where the panchanama was drawn. It was signed by him and marked as Exh. 16. In cross-examination he denied that he was not present on the spot when the pachanama was drawn and that there were no markings on the ground leading from the place where the body was lying up to the house of Surekha.
11. P.W. 4 Shankar Gaonkar is another panch witness to the inquest panchanama where the dead body was lying. He has deposed that on 6-12-1991 he saw a dead body in the nullah at a place called Danvado, Panpasan, about 200 metres from his shop. The body was identified by Rohidas' brother Laximan and also by him. There was no water in the nullah and it was dry but there were stones. The dead body was lying with its face down. It was in a decomposed state having worms. It was wearing a banian and an underwear. The panchanama was drawn on the spot and signed by him (Exh. P.W. 4/A).
12. P.W. 5 Vinay Devidas is also a panch witness to the attachment panchanama drawn on 7-12-1991 at the Hospicio Hospital, Margao, wherein the dead body of Rohidas was lying in the morgue. It was having a white banian and dark coloured underwear. The clothes were removed and attached by the police under a panchanama drawn there and then and which was also signed by him (Exh. P.W. 5/A).
13. P.W. 6 Ramdas Gaonkar is one more panch witness who has deposed that on 8-12-1991 he was called by PSI Lobo at the Quepem Police Station. Accused No. 1 Surekha was there and she stated before him and another panch, who also was present, that she would point out the wine bottle and 'pelo' used for drinking wine, one towel and a torch. Thereafter Surekha with both the panchas and the police party proceeded in a jeep towards Pirla. She made to stop the jeep in front of her house. Then she took them inside one of the rooms of the house and showed them a bottle of brandy which was empty. She also pointed out to a steel utensil (pelo) lying near the bottle. Thereafter she led them to a place behind her house and said that at that place she had burnt the towel and there they found some ash which was collected by the police. She has also pointed out to a torch which was in a room and all these articles were attached by the police under a panchanama which was drawn there and signed by him (Exh. P.W. 6/A). The articles attached were identified by the witness as MO. 3 (torch), MO-4 (empty bottle) MO. 5 (Pelo) and MO. 6 (ash collected by the police). In cross-examination, he denied that he did not go to the house of Surekha at all on that day. To a suggestion that all those articles MO. 3 to MO. 6 were taken by the police to the house of Surekha, he said that he did not see that and that the only thing he noticed was that Surekha pointed them out to him.
14. P.W. 10 Shankar Shetkar is one more panch witness to another panchanama made under Section 27 of the Evidence Act with regard to the attachment of the coir rope by accused No. 2 Ashok. He has stated that on 12-12-1991 he was called by PSI Lobo to Quepem Police Station where there was another panch by name Lopes. Ashok was brought before them and he stated that he would point out the rope which he had thrown away at Pirla. Accordingly they went in a jeep along with Ashok towards Pirla. The jeep was taken near the paddy field where it was stopped. Then Ashok took them to a spot which was near a nullah and there they went on foot. Ashok got down in the nullah and showed the spot where the dead body was thrown. Thereafter he pointed out to a rope which was lying around the bushes and he brought that rope. The rope was found about 10 metres away from the first spot pointed out and the same was attached under a panchanama drawn therein (Exh. P.W. 10/A). The witness identified two pieces of rope which were shown to him in the Court from a sealed envelope and the same were marked MO. 7. He further stated that at the time of the panchanama one photographer had accompanied them and when Ashok pointed out the rope, the photographer has taken photos. In cross-examination he stated that when Ashok pointed out to the rope is was having handcuffs. The place was not an open place since there were bushes and trees. He denied that he did not go to the spot with Lopes, police and Ashok and that Ashok did not point out to them the rope marked MO. 7.
15. P.W. 11 Satyavan Devidas is another panch to the panchanama under Section 27, of the Evidence Act in respect of the attachment of the chappals of the deceased. He has stated that on 10-12-1991 he was called by PSI Lobo at the Quepem Police Station wherein the accused Ashok was brought. Ashok then stated that he would point out a pair of chappals which he had thrown in the buses at Pirla. They then proceeded in a jeep towards Pirla. Ashok was leading the way. After they reached the Panchyat Office, Ashok directed to take the jeep to the right after the tar road was over to a katcha road, where the jeep was taken. After some distance from the katcha road, Ashok asked the driver of the jeep to stop. They then started walking and the way was led by Ashok. Ashok searched for the chappals in the bushes and picked up the chappals of Payel make of the size of No. 9 and green colour. Some photographs were taken when Ashok was pointing out to the chappals by the photographer accompanying the police. The panchanama was drawn on the spot (Exh. P.W. 11/A) and the chappals are the same which are marked as MO. 8. At the time of the panchanama Rohidas' mother was called and she identified the chappals as of Rohidas and started crying. In cross-examination he stated that he is working as Secretary of the dairy at Pirla. He had received a message on the previous day, at about dusk time, calling him at the police Station. The message was given by one Ulhas Gaonkar. He denied that Ashok was not brought by the police before him and that he did not state before him that he would point out to the chappals. He also denied that Ashok did not point out to the chappals saying that they were of Rohidas.
16. P.W. 12 Xavier Pinto is also another witness (photographer). He has stated that he was called by PSI Lobo to take some photographs during the investigation. Among those photographs is the photograph of the dragging marks seen behind the house of accused No. 1 Surekha on 8-12-1991. These dragging marks were visible in the paddy field behind the house of Surekha. The photographs are the same which are marked as Exh. P.W. 12/F-1 and 2. In Exh. P.W. 12/F-2 the house of Surekha is seen at the back and the dragging marks are shown by blue lines.
17. P.W. 14 Vinayak Naik is the dog handler and has worked for the Police Department for about 20 years. He stated that on 6-12-1991, at about 5 p.m., he received a message that there was a murder at Quepem and the dog squad was necessary. He then proceeded on 7-12-1991 to the scene of offence along with the dog squad. There was a dead body lying in the nullah. The dog was allowed to smell the clothes on the dead body which was wearing a banian. After the dog took smell of the clothes, the dog proceeded tracking in a particular way and went inside a house through the back side. The back door of the house was open. The dog entered inside the house and went to one room in which there were photos of some deity. The house had three rooms. The dog started barking in that room and stopped there. He informed the P.S.I. of Quepem what the dog had done. The distance between the spot where the dead body was lying and the said house was more than 500 metres. By tracking of the dog he means that while walking the dog was taking smell of ground and walking. On the path through which the dog was walking there appeared to be dragging marks. In cross-examination he said that this happened on 6-12-1991 and not on 7-12-1991 as stated earlier. He denied that he did not go to the spot on 6-12-1991 at all and also that the dog after smelling the ground on that day did not go into the house of accused No. 1 Surekha.
18. P.W. 17 Mohan Faldesai has stated that he knows both Surekha and Ashok who is working for one Dayaned Dessai a a labourer. He knew the deceased Rohidas who was working in Animal Husbandry. He saw him for the last time on 2-12-1991, at about 6 p.m., and thereafter he heard that he was dead. On that day, at about 6 p.m., he met Rohidas near the Panchayat Office of Pirla and told him that Dr. Naik of Animal Husbandry had sent a message that he would not be able to come to see his cow which was dead and that he (Rohidas) was asked to see that cow. Dr. Naik was to come and see his cow for conducting the post-mortem, as it was usually done, before burying the cow. Rohidas told him that he was asked by Dr. Naik to inspect the cow and thereafter bury it. He then took Rohidas on his cycle to the place where the cow was lying. At that time Rohidas was wearing a black colour cheddi, a while colour banian and slippers. Rohidas was in his farm for about 30 minutes and then left. Thereafter he had not met Rohidas. After about 4 days he came to know that Rohidas was found dead in the nullan. On learning that he went to see the dead body. The nullah is about 50 to 60 metres away from the house of accused No. 1 Surekha. Thereafter along with the police he went up to the house of Surekha and noticed that there were dragging marks starting from the back side of the house of Surekha and going up to the nullah. There is a fencing behind the house of Surekha and thereafter the paddy field.
19. P.W. 18 is PSI D. P. Lobo who is the Investigation Officer and he has narrated all the steps taken by him during the investigation.
20. It is thus seen that in the absence of direct evidence or evidence of any eye witnesses of the incident, the circumstances relied by the prosecution are as follows :
(1) The deceased was last seen together in the company of P.W. 17 Mohan Faldesai.
(2) Illicit relationship of accused No. 1 Surekha with the deceased Rohidas and also with the accused No. 2 Ashok.
(3) Administering liquor to the deceased by Surekha and Ashok and the recovery of the bottle and steel glass (pelo) from the house of accused No. 1 Surekha at her own instance.
(4) The fact that the place where the dead body was found lies at the back side of Surekha's house about 500 metres away.
(5) The existence of dragging marks along the harvested paddy field at the back side of Surekha's house leading from the house to the spot where the dead body was found lying.
(6) The recovery of the coir rope and the chappals from place closeby to the place where the dead body was located at the instance of accused No. 2 Ashok.
21. Shri D. Y. Sawant, learned counsel appearing for the appellant, vehemently submits that the evidence availed of by the prosecution consists of inferences, suspicions and surmises only and that none of the circumstance are going to prove individually or collectively the guilt of the accused beyond reasonable doubt. There are lot of missing links in the evidence and thus the chain of the circumstances is incomplete. The learned counsel urges that at most these circumstances would give rise to two hypothesis, one which may be pointing to the involvement of the accused in the murder of Rohidas but the other definitely suggests that both the appellants are innocent. It was further contended that the alleged illicit relationship of Surekha with Rohidas or with Ashok has not been proved by any cogent evidence. But even assuming otherwise that could not lead to the inference that both the accused had caused the death of Rohidas on this account. Further, the learned counsel has tried to impress upon that there is no evidence to show that the deceased was last seen along with Surekha around her house on 2-12-1991 after 6 p.m. It was further urged that there is also no evidence to show that Surekha administered liquor to Rohidas on the day of his alleged killing and also that no finger prints were collected by an expert from the bottle or from the 'pelo' which are said to have been recovered by the police at her instance. Besides, the learned counsel states, the so-called recovery is irrelevant and inadmissible in law because apparently the articles said to be recovered were not hidden and/or concealed and instead seem to have been visible to everybody including to the police who, according to the evidence on record, had visited the house of Surekha earlier. It was also contended that the recovery of the rope purported to have been done at the instance of accused No. 2 Ashok could not have been also relied upon because Ashok was admittedly handcuffed at the time of such recovery being therefore under duress. It was also urged by the learned counsel that similarly the recovery of the chappals had no value in law in view of the statement of P.W. 11 Satyavan Devidas during his cross-examination that he had been called to the Police Station for that purpose on the previous day. The learned counsel also contended that the so-called dragging marks could not also to be believed as true and/or that the same were caused only by the dragging of the dead body of Rohidas. Lastly, it was the grievance of the learned counsel that the evidence of the dog tracker could not equally be accepted in the absence of a detailed panchanama which had to be prepared by the police for this purpose and as such the evidence of the dog tracker could not equally be accepted in the absence of a detailed panchanama which had to be prepared by the police for this purpose and as such the evidence of the dog handler has also become irrelevant in the absence of the said panchanama. The learned counsel tried to find support for this proposition on the decision of the Single Bench of this Court in the case of Babu Magbul Shaikh v. State of Maharashtra, .
22. We have given our anxious thought on the matter and it is indeed difficult for us to appreciate the submissions of the learned counsel in this regard. In our view, none of the grievances against the impugned judgment appears to carry and substance or weight in the peculiar facts of the case.
23. We are aware that this being a conviction exclusively based on circumstantial evidence the law as laid down in the case of Shard Birdhichand Sarda v. State of Maharashtra, has to be strictly followed and the various links of the chain of circumstances disclosed in the evidence led by the prosecution have to be satisfactorily proved. The circumstances pointing out to the guilt of the accused and of the accused alone are to be fully established being the same of conclusive nature and tendency and the said circumstances being only consistent with the hypothesis of accused's guilt the same should not be explainable by any other hypothesis except the guilt of the accused while at the same time they should be exclusive of every possible hypothesis except the one to be proved. We are also in full agreement with the learned appellants' counsel that as per the further reliance placed by him on the decision of the Division Bench of this Court in the case of Ashok Baburao Kadam v. State of Maharashtra on the matter of appreciation of evidence in a case of murder when the same rests only on circumstantial evidence the burden of the prosecution will not end by their proving the chain of circumstances but they will also have to prove the continued and unbroken link between the various circumstances clearly pointing out to the guilt of the accused being also a fact that in case of circumstantial evidence, the motive plays an important role. This much appears to have been laid down in a recent judgment of the Supreme Court in the case of State of U.P. v. Ashok Kumar Srivastava, wherein it was observed that while appreciating circumstantial evidence the Court must adopt a very cautious approach and should record a conviction only if all the links in the chain are complete pointing to the guilt of the accused, bearing in mind that every hypothesis of innocence is always capable of being negatived on evidence. The Supreme Court also cautioned that great care must be taken in evaluating circumstantial evidence and if the evidence relied on is reasonably capable of two inferences, the one in favour of the accused must be accepted. The circumstances relied upon must be found to have been fully established and the cumulative effect of all the facts so established must be consistent only with the hypothesis of guilt. At the same time the Supreme Court warned that this is not to say that the prosecution must meet any and every hypothesis put forward by the accused however far-fetched and fanciful it might be. In other words this does not mean that the prosecution evidence must be rejected on the slightest doubt because the law permits rejection only of the doubt is reasonable and not otherwise.
24. It is in this light that we should approach to the material available on record while appreciating the evidence of the various witnesses produced by the prosecution in support of the circumstances relied upon by the learned Sessions Judge to convict the appellants. Indeed this approach must be to find whether the evidence of the witnesses read as a whole appears to have a ring of truth. This much again also as per the the ruling of the Supreme Court in the case of State of U.P. v. M. K. Anthony, . It was observed there that once that impression is formed it is undoubtedly necessary for the Court to scrutinise the evidence more particularly keeping in view the deficiencies, draw-backs and infirmities pointed out in the evidence as a whole and evaluate them to find out whether it is against the general tenor of the evidence given by the witness and whether the earlier evaluation of the evidence is shaken as to render it unworthy of belief. The Supreme Court took particular note of this aspect and held that minor discrepancies on trivial matters not touching to the core of the case, hyper-technical approach by taking sentences torn out of context here or there from the evidence, attaching importance to some technical error committed by the investigating officer not going to the root of the matter would not ordinarily permit rejection of the evidence as a whole.
25. In this view of the matter it seems to us, as rightly pointed out by Shri G. U. Bhobe, learned Public Prosecutor, that the circumstances established on record unmistakably point out to the guilt of both the accused and of the accused alone being thus totally inconsistent with their innocence. First of all, it is to be seen that the evidence about the illicit intimacy developed by accused No. 1 Surekha, a married woman, with both the deceased Rohidas and accused No. 2 Ashok is to be deemed as established without any iota of doubt. In this regard, the testimony of P.W. 1 Laximan, P.W. 8 Uma, P.W. 7 Premavati and to some extent P.W. 9 her own husband, Suresh, are more than sufficient to prove such relationship and any amount of cross-examination which otherwise the appellants were not able to put to them on this aspect has not been able to shake the genuineness of their depositions.
26. Further, the circumstance of the deceased's body having been also found at the back side of the house of accused Surekha, about 500 metres away from her residence, is also to be deemed as proved by unimpeachable evidence on record. This fact has been spoken not only by P.W. 1 Laximan but also by P.W. 8 Uma, P.W. 3 Guru, P.W. 12 Xavier Pinto, P.W. 14 Vinayak Naik and P.W. 17 Mohan Faldesai and none of these witnesses were even cross-examined by the appellants on this point.
27. There is also evidence of existence of the dragging marks along the harvested paddy field leading from the spot where the dead body was found to the back portion of the house of the accused Surekha. This fact was deposed by P.W. 3 Guru Dessai who has referred to the long marks noticed by him on the ground starting from the spot where the dead body was lying across the paddy field, which marks were as if somebody had been dragged on the ground and when they followed those marks as per the request of the Police Officer the same stopped at the rear door of the house of Surekha. P.W. 8 Uma has also mentioned in her deposition that while searching for his son who had left the house on 2nd December, 1991 and not returned home since then, on 6-12-1991 she saw near the house of surekha some dragging marks and also felt foul smell and when she went in that direction she found the dead body of Rohidas on the nullah. P.W. 14 Vinayak Naik, the dog handler, also speaks of the dragging marks which could be seen along the paddy field which was tracked by the dog after the same was given the smell of the clothes of the dead body of Rohidas. According to him, the dog tracked in a particular way and went inside the house of Surekha through the back side wherein he stopped in one of the rooms and started barking and on the path the dog was walking dragging marks could be seen. Reference to these dragging marks are also found in the deposition of P.W. 12 Xavier Pinto who had taken photographs of these marks and which have been produced and marked as Exh. P.W. 12/F-1 and Exh. P.W. 12/F-2. The depositions of all these witnesses carry with them the half of truth and we have no hesitation in accepting the evidence as wholly reliable and trustworthy in spite of the efforts made by the learned defence counsel to destory it during the cross-examination. We are thus positive when we find no reasons to disbelieve the facts deposed by them since nothing cogent and impressive was able to be put by the defence to negativate the clear assertions made by the witnesses with regard to the existence of the dragging marks at the back side of the house of Surekha and leading to the place where the dead body of Rohidas was found. Shri Sawant's attempts to show that the dragging marks referred to by the witnesses and are also somehow reflected in the photographs produced on record seem to join the broad pathway leading to the house of Surekha so as to cast a doubt on the relevancy of those marks to establish that the same suggests the path through which the dead body of Rohidas is said to have been dragged after his murder right from the house of Surekha to the nullah where he was dumped, have been rightly discarded by the learned Sessions Judge. In fact it is to be seen that during the cross-examination of these witnesses at no time the defence put to them any suggestions with regard to the existence of a pathway to which the said dragging marks purportedly meets according to the learned counsel. Being so, the learned Sessions Judge appears to be correct when he observed that in such circumstances when all the witnesses affirmed that they had seen the dragging marks and the photographs cannot depict a more clear picture with regard to the meeting of the dragging marks with the pathway leading to the back portion of the house of Surekha the evidence of those witnesses has to be preferred to the photographs produced on record and which had not been able to depict the whole position on the site. Thus the finding of the learned Sessions Judge that the prosecution through these witnesses has proved the existence of dragging marks starting from the back side of the house of Surekha and going to the mullah where the dead body was lying, which by itself is a strong circumstance clearly suggesting that the dead body of Rohidas was dragged from the back side of the house of Surekha, is, in our judgment, perfectly sound and deserves acceptance.
28. There is also further evidence to point out that on the fateful day Rohidas left the house of his mother on 2-12-1991, at about 6 p.m., after telling her that he was going to inspect a dead cow as per the order of his employer. Surekha had been to his place to call him to her house and when he told her that he had to go along with Mohan Fladesai she got annoyed and threatened to show him. This was testified by P.W. 8 Uma and we have no reasons to doubt her deposition since nothing contrary was able to be adduced by the defence to negativate her averments in this regard. The record shows that the deceased Rohidas was last seen together on that day in the company of the said Mohan Faldesai who has deposed that Rohidas inspected the cow by going to his place along with him and permitted him to bury it and then he left and after that he never heard anything more about him till he got the information about his death after about 4 days.
29. Further, the circumstance of Rohidas having been found dead by strangulation with the help of a coir rope has been established by the testimony of P.W. 2 Dr. Sapeco whose deposition expressly refers to the marks found on his neck on both external and internal examination coupled with the compressional fractures of larynx, trachea and both the cornus of hyoid bone associated with the injuries on the neck muscles. In the opinion of Dr. Sapeco the death the Rohidas was due to strangulation by using a ligature around the neck which was necessarily fatal. This statement of Dr. Sapeco was not at all challenged by the defence during his cross-examination and as such his findings are to be held as admitted by them. Similarly, Dr. Sapeco has also spoken to the fact of the examination of the deceased's viscera having proved or showing that Rohidas had consumed liquor prior to his death. This circumstance coupled with the circumstance of the recovery of the empty liquor bottle and the steel container (pelo) in the house of accused No. 1 at her instance directly links this fact to the fact of liquor having been served to the deceased on the day of his death in the house of Surekha. In this regard, the deposition of P.W. 6 Ramdas Gaonkar refers to the discovery at her instance of the bottle and 'pelo' besides the torch and the ash of the towel purportedly burnt by Surekha in her residence. We have gone through the panchanama of recovery and also the deposition of the aforesaid witness and we have no hesitation in accepting that the discovery of the bottle and the 'pelo' has been voluntarily done by Surekha. Shri Sawant's contention that the said recovery cannot be believed and instead the said bottle and the container have been planted by the police has not been able to impress us or seem to carry any merit. First of all, it is seen that there was no need for the police to fabricate any evidence with regard to the administration of liquor to the deceased by the accused No. 1 when the discovery was purportedly done at the instance of Surekha. It is true that P.W. 2 Dr. Sapeco in his deposition had stated that the viscera of the deceased was preserved for the purpose of sending it to the Chemical Analyser. However at that time no finding has been given by him with regard to the consumption of the liquor by the deceased. Thus when the panchanama of discovery under Section 27 of the Evidence Act was drawn on 8-12-91 there was no inkling before the Investigation Officer about the relevancy of the discovery of the liquor bottle and 'pelo' in the murder of Rohidas. It was only after the report dated 28-1-92 of the Chemical Analyser which was received by Dr. Sapeco on 4-2-92 that this fact became relevant. This happened much after the discovery of the liquor bottle and the 'pelo'. Being so, there was no question of the police creating false evidence with regard to the alleged serving of liquor by Surekha to Rohidas prior to his death. Besides, there is also no ground for us to disbelieve the testimony of the panch witness who was positively stated that it was Surekha herself who voluntarily disclosed her willingness to point out to the police the empty liquor bottle and the 'pelo' besides the torch and the ash of the towel in connection with the investigation of this case and that she actually did it in their presence after they were taken by her in the police jeep to her residence. In support of the deposition of P.W. 6 Ramdas Gaonkar there is also the evidence of P.W. 12 Xavier Pinto who has taken photographs of the discovery. Both P.W. 6 and P.W. 12 seem to be, in our view, independent and truthful witnesses who have objectively spoken about the facts and as such we hold that there is no reason to discard the evidence of such recovery as a relevant circumstantial link connecting the accused No. 1 Surekha to the killing of Rohidas. In order to substantiate the theory of planting by the police of the empty liquor bottle and 'pelo' in the house of accused No. 1 Surekha prior to the purported discovery, Shri Sawant has contended that at the time of the panchanama nobody was in the house of Surekha and that this fact has been deposed by P.W. 6 Ramdas himself. However, the statement of P.W. 6 Ramdas shows that at no time he has so said and therefore the argument sought to be drawn by the learned counsel has to be summarily rejected as a result whereof the discovery made by the accused No. 1 Surekha is to be deemed as proved as per the law.
30. On the other hand, the discovery of the coir rope and the slippers of the deceased by the accused No. 2 Ashok is also, in our view, a valid and relevant discovery which is directly linking him to the death of Rohidas. In this respect, the deposition of P.W. 10 Shankar Shetkar reveals that the said accused Ashok stated before him and the other panch that he was prepared to point out the rope which was lying around the bushes and that when he took them near the place, about 20 metres away from the place where purportedly the dead body of Rohidas was found, Ashok picked up from among the bushes two pieces of a rope and handed them over to the police. Before that it was Ashok himself who guided them to the place in the police jeep and showed the driver of the jeep the way out. To be noted that both these pieces of rope were shown to P.W. 2 Dr. Sapeco who has opined on the basis of his examination that such rope could have caused the wounds and the lacerations on the neck of the deceased thus resulting in his death by strangulation. The discovery of the rope was also testified by P.W. 12 Xavier Pinto who has taken photographs of the scene not only when Ashok pointed out to the place where the rope has been thrown but also at the time of its actual discovery and handing it over to the police. The learned Sessions Judge has elaborately discussed the contents of the panchanama and of the evidence given by P.W. 10 Shankar Shetkar in the Court and reached the finding that his deposition is fully substantiating the contents of the panchanama and as such is to be relied as true and genuine. We have no reasons to discard this evidence irrespective of the apparent inconsistency which could arise when Shri Sawant sought to assail a serious contradiction on the fact that two pieces of rope were discovered by the accused No. 2 Ashok when at the time of disclosing his willingness to make such discovery he had purportedly spoken of one rope only. The learned Sessions Judge has found sufficient explanation to this fact and we are in agreement with him in this regard.
31. Further argument of Shri Sawant that this panchanama could not also be accepted as valid because admittedly Ashok at the time of the purported disclosure as well as when the rope was actually discovered he was handcuffed, does not seem also to be sound. First of all, no where in the deposition of P.W. 10 Shankar Shetkar it is shown that when accused No. 1 made a statement in the presence of the panchas that he was going to disclose the place where the rope was thrown by him Ashok was in handcuffs. P.W. 18, the Investigation Officer PSI Lobo, has stated that while bringing the accused No. 1 Ashok from the police lock-up he was brought handcuffed and thereafter his handcuffs were removed. When the photographs taken by P.W. 12 in the chamber of P.S.I. ostensibly the accused was without handcuffs. The remaining photographs of Ashok which depicts his entering the jeep while proceeding to the discovery and also the accused No. 2 pointing out to the rope as at the time the two pieces of ropes were produced by him and shown to the police disclose that he was not with handcuffs. All these facts go to show that when Ashok made his statement as to the discovery of the rope and also when he actually made the discovery of the pieces of the rope on the spot, he was not at all handcuffed and therefore the submission of the learned appellants' counsel that Ashok was with handcuffs at the material time of the discovery is totally lacking support in any evidence.
32. Similarly, as far as the discovery of the slippers is concerned the evidence of P.W. 11 Satyavan Devidas also suggest that the accused No. 2 Ashok voluntarily expressed his willingness to point out the pair of slippers of the deceased which had been thrown by him in the bushes and that thereafter they were taken in the jeep under his directions wherein he searched for the slippers and found them in the bushes. The said witness has also deposed that after the slippers were discovered and produced by Ashok the same were identified by the deceased's mother who on seeing them started crying. In this regard the submission advanced by Shri Sawant as to the inadmissibility of such recovery on account of the fact that the accused Ashok has done it under duress consequent upon the fact of his being handcuffed when such discovery was purportedly made, is to be again held as negativated not only by the deposition of the very P.W. 11 Satyavan who was not at all made any mention of the handcuffs on the accused but also by the photographs taken by P.W. 12 Xavier Pinto which show that at the material time Ashok was not having handcuffs in his hands. The only argument which is sought to be raised by Shri Sawant that this discovery becomes also inadmissible because in his deposition P.W. 11 Satyavan has referred to the fact that he had received a message on the previous day of the panchanama to come to the Police Station, appears to be irrelevant apart from the fact that this alleged message does not also necessarily imply that the police was in the knowledge that Ashok wanted to make this discovery. However, even assuming that it was so, we do not see that such knowledge if any could have vitiated the discovery. We say so because it could have very much happened that Ashok might have conveyed to the Investigation Officer his intention to make the disclosure about the discovery of the slippers on the previous day and therefore the police might have chosen to keep the witnesses ready and available to remain present at the time of such disclosure. The fact that Ashok has made the disclosure in the presence of P.W. 11 Satyavan and the other panch on the next day has been clearly deposed by the said witness and by no means during his cross-examination the deposition of this witness has been shaken or destroyed by the learned defence Counsel. Hence we see no Justification to discard the testimony of P.W. 11 Satyavan and/or to reject the evidence of the discovery of the slippers at the instance of the accused Ashok.
33. Lastly, we must deal with the evidence of the dog tracker to which the testimony of P.W. 14 Vinayak Naik has made express reference. As it was already seen, Vinayak Naik in his deposition has stated that after he was taken to the place where the dead body was lying, the dog was given smell of the deceased's clothes and thereafter the dog proceeded tracking in a particular way till the house of the accused No. 1 Surekha wherein he entered through the back side. According to him, the dog when entered the house went to one room in which there was a photo of some deity and started barking after he stopped there. We have also referred earlier to the fact that this path through which the dog went on tracking is the same wherein dragging marks have been found. Thus the circumstance of the dog having followed the same path is a very relevant circumstance to connect the dragging of the dead body of Rohidas, which was found lying 500 metres away from the back portion of the house of Surekha, with his killing in the very house of Surekha on the fateful night of 2-12-91. Shri Sawant has strongly challenged the admissibility of this evidence of the dog tracker as well as of his handler P.W. 14 Vinayak Naik. According to the learned counsel such evidence could be accepted only if there was a detailed panchanama of the tracking drawn by the Investigation Officer in the presence of independent witnesses provided also that the said panchanama had been proved not only by the panchas and corroborated by the testimony of the dog handler. The learned counsel relied in this respect on a decision of the Supreme Court in the case of Abdul Razak Murtaza Dafadar v. State of Maharashtra, and also on a recent judgment of a Single Bench of this Court in the case of Babu Magbul Shaikh v. The State of Maharashtra, . It is true that in the aforesaid case of the Supreme Court, the Court has observed that the tracker dog's evidence cannot be linked to the type of evidence accepted from scientific experts describing chemical reactions, blood tests and the actions of bacilli because dogs although intelligent animals with many thought processes similar to the thought processes of human beings, their thought processes were always prone to risk of error, deception and even self-deception contrary to the behaviour of chemicals, blood corpuscles and bacilli which contains no element of conscious volition or deliberate choice. It was thus obiter dicta of the Supreme Court that in the present state of scientific knowledge evidence of dog tracking, even if admissible, was not ordinarily of much weight. However in the said case their Lordships did not express any concluded opinion or laid down any general rule with regard to tracker dog's evidence or its significance and /or admissibility against the accused. In the case this Court seems to have taken a different view and has observed that the evidence of the tracker dog has to be accepted as categorised as being of highest order and reliability and what the Courts should insist is that such evidence must pass the test of scrutiny and reliability as in the case of any other evidence. For that purpose the learned single Judge has suggested some guidelines to be borne in mind in order to safeguard the genuineness of the scrutiny and referred to the desirability of the drawing of a reliable and complete record of the exact manner in which the tracking was done. According to the learned Judge in this country a panchanama in respect of the dog tracking would be advisable as it would amount to a clear and complete record of the exercise which should have to be properly proved and supported by the evidence of the handler. We have certainly no difficulty in accepting the proposition laid down by the learned single Judge of this Court in the aforesaid judgment. However, we are of the view that the genuineness of the evidence of dog tracking need not necessarily be tested in the restricted terms of the availability or non-availability of a drawn panchanama supported by the testimony of the dog handler. What in our opinion appears to be relevant and material is that with regard to the dog tracking evidence the testimony of the dog handler should inspire confidence of the Court so as to be accepted as a genuine and valid evidence given by the prosecution. The Courts should be satisfied and free to accept any test of scrutiny of such evidence so as to enable them to reach to the conclusion that such evidence is reliable and far from any doubt as corroborative evidence of the various other circumstances placed or made available by the prosecution in support of their case. This being the position we see no obstacle to accept the tracker dog's evidence in this case brought on record by its handler P.W. 14 Vinayak Naik.
34. So far as the motive of the crime is concerned, although such movtive has not been conclusively established by the prosecution, it seems natural that the fact of Surekha having developed friendly and illicit relations with accused No. 2 Ashok in spite of similar relations being maintained with the deceased since more that two years prior to that might have been objected by Rohidas and for that reason both the accused appear to have decided to do away with the said Rohidas in order to remove whatever obstacles the deceased might have created to the smooth and undisturbed flourishing of the new relationship. The learned Sessions Judge has made a reference to the difference of age between the deceased Rohidas and Ashok, inasmuch as, according to Dr. Sapeco, the age of Rohidas was given as being around 45 years when Ashok seems to be only 30 years old being thus much younger to Rohidas. This fact might have also influenced Surekha in throwing her fresh option on the new relationship with Ashok, a younger and more energetic man to satisfy her sexual lust bearing in mind the apparent propensity of the said Surekha to indulge in such type of exercise in spite of being a married woman, the wife of a police constable and mother of three minor children.
35. We are thus satisfied that in the instant case the chain of circumstances available on record appear to be complete and each link of the chain is consistently proved by material and determinative evidence. We have therefore no hesitation in arriving at the conclusion that the said evidence is more than sufficient to conclusively prove the guilt of both the appellants in the dastardly murder of Rohidas by means of strangulation.
36. On the other hand, the very fact that the body of the deceased was found in the nullah in a jungly place after his violent death points out to the deliberate act of both the appellants in making the evidence of their crime to disappear, thus fully establishing the charge of the offences u/s. 201 of I.P.C. which is therefore also bound to be held as proved against both of them.
37. In the result, we see no merit in these appeals which are accordingly dismissed.
38. Appeal dismissed.