Andhra Pradesh High Court - Amravati
Unknown vs The Honourable Sri Justice C.Praveen ... on 15 November, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI
CRIMINAL APPEAL No.665 of 2015
JUDGMENT:(Per Hon'ble Sri Justice C.Praveen Kumar) Heard Sri G. Vijaya Saradhi, learned counsel for the appellant, and Sri S. Dushyanth Reddy, learned Public Prosecutor of the State.
2. The present Criminal Appeal came to be filed under Section 374(2) of the Code of Criminal Procedure, 1973 against the judgment, dated 27.04.2015, in Sessions Case No.34 of 2013 on the file of the learned Additional Sessions Judge, Hindupur. A1 and A2 were tried for the offence punishable under Section 302 r/w 34 I.P.C. Vide judgment, dated 27.04.2015, the learned Sessions Judge convicted A1 and A2 for the offence punishable under Section 302 r/w 34 I.P.C. and accordingly, sentenced each of them to undergo rigorous imprisonment for life and also to pay fine of 2 Rs.5,000/- each, in default of payment of fine amount, to suffer simple imprisonment for a period of six (6) months.
3. Originally, A1 and A2 were charge sheeted along with a juvenile in conflict with law (A3), but the case against juvenile in conflict with law was separated.
4. The substance of the charge against the A1 and A2 is that on 26.11.2012 at about 8:00 P.M. on a road in P. Narasimham Village, A1 and A2 are alleged to have caused the death of one Chinna Narasimhappagiri Ramappa (hereinafter, referred to as 'the deceased').
5. The facts as culled out from the evidence of prosecution witnesses are as under:
(i) P.W.1 is the wife of deceased, while P.W.2 is the son of P.W.1 and the deceased. A3 is the son of A2, who is the immediate neighbor of P.W.1. By the date of incident, daughter of P.W.1 by name Nagamani was working in a Mill.
It is said that about three months prior to the incident, on 3 one day Nagamani was going to High School, one Gangappa, son of the brother of A1, was insisting her to love him. The said fact was informed to P.W.1 by her husband (deceased). Thereafter, P.W.1 and her husband questioned the said Gangappa, pursuant to which, his parents came and attacked P.W.1 and her husband, in respect of which, a report came to be lodged at Parigi police station. It is said that since then, the accused bore grudge against P.W.1 and her husband.
(ii) It is said that while P.W.1 was attending her duty after locking the house, wife of A2 by name Lakshmidevamma and one Gangavaram Anjinappa were using her bathroom for illegal purpose. On coming to know about the same, P.W.1 chastised them. As the illegal affair got publicized, A2 and his sons raised a dispute with P.W.1 and her husband.
(iii) On 26.11.2012, at about 8.00 P.M., while P.W.1, her husband and P.W.2 were at their house, the accused along with Juvenile (A3) came to their house. It is said that 4 A3, who brought a kerosene can, which was taken by A1 and poured the same on her husband. Thereafter, A2 lit match stick and set her husband on fire. The injured, who was burning in flames, fell down raising huge cries P.Ws.1 and 2 put off the flames, telephoned to 108 ambulance and took him to General Hospital, Hindupur. The doctor sent intimation to police, pursuant to which, P.W.7-police constable, visited the burns ward of Government Hospital, identified the injured and as the injured was able to speak properly, recorded the statement of the injured in the presence of duty doctor (P.W.4). After recording the statement, he obtained left thumb impressions of the injured on the said statement. The duty doctor also certified that the patient was semi-conscious, he is not alert to speak and endorsed the same on the statement recorded by P.W.7. Ex.P10 is the statement of the injured recorded by P.W.7.
(iv) It is the evidence of P.W.5-Tahsildar that on 26.11.2012 at about 11.00 P.M., on receipt of Ex.P3 5 requisition from P.W.4-Civil Assistant Surgeon, District Hospital, Hindupur, he visited Government Hospital, identified the injured, who was admitted in burns ward. P.W.4 certified in writing that the patient was semi conscious. After putting preliminary questions to the said patient to know about his condition, P.W.5 recorded the statement of the injured, which is placed on record as Ex.P7. In Ex.P7 statement, the injured stated that Thimmaiah's son Ramnjappa (A3) and E.Ramanjappa (A1) poured kerosene and Thimmaiah (A2) lit match stick and set fire on him. When P.W.5 enquired further, the injured stated that there were previous disputes among them.
(v) Basing on Ex.P10-statement of the injured recorded by P.W.7, P.W.8, the Sub-Inspector of Police, Parigi Police Station, registered a case in Crime No.78 of 2012, under Section 307 r/w 34 of I.P.C. and issued Ex.P11-First Information Report. He took up investigation and visited the burns ward, Government Hospital, Hindupur at 11-50 P.M. 6 He found the injured with burn injuries on the body of the injured, from chest portion to knee and was speaking in a low voice. Then he examined the injured and recorded his statement. He also examined P.Ws.1, 2 and others and recorded their statements. From the hospital, he proceeded towards the scene of offence and as nobody was found, posted two constables to guard the scene of offence. On the next day morning i.e., on 27.11.2012 at about 9.00 A.M., he received death intimation from Government Hospital, Hindupur, basing on which he altered the section of law from 307 r/w 34 I.P.C. to 302 r/w 34 I.P.C and issued altered F.I.R, which is placed on record as Ex.P13.
(vi) Further investigation in this case was taken up by P.W.9-Inspector of Police, Hindupur Rural, who, on receipt of the altered F.I.R, secured the panchayatdars, proceeded to the hospital and conducted inquest over the dead body of the deceased. Ex.P1 is the inquest report. During investigation, he examined P.Ws. 1 to 3 and others and recorded their 7 statements. After completing the inquest, the dead body was sent for Post Mortem examination.
(vii) P.W.6, Civil Assistant Surgeon, Government Hospital, Hindupur conducted autopsy over the dead body of the deceased and issued Ex.P8 Post Mortem Certificate. According to him, the injured might have been died due to "multi organ failure due to hypo volumic and speticemic shock".
(viii) P.W.9-Inspector of Police, Hindupur Rural, who continued with his investigation, proceeded to the scene of offence, prepared a panchanama of the scene of offence which is placed on record as Ex.P2 and seized banian piece (M.O.1), burnt ashes (M.O.2) and a plastic kerosene can (M.O.3). He also got prepared a rough sketch of the scene of offence which is marked as Ex.P14. He arrested the accused on 03.12.2012 at about 5.30 A.M. at Dhanapuram cross and sent them for remand. After collecting all the necessary documents and after completing the investigation, filed a charge-sheet, which 8 was taken on file as P.R.C. No.55 of 2012 on the file of the Judicial Magistrate of First Class, Hindupur.
6. On appearance of the accused, copies of documents as required under Section 207 Cr.P.C., came to be furnished. Since the case is triable by Court of Sessions, the matter was committed to the Sessions Court under Section 209 Cr.P.C. Basing on the material available on record, charge as referred to above came to be framed, read over and explained to the accused, to which, the accused pleaded not guilty and claimed to be tried.
7. In support of its case, the prosecution examined P.W.1 to PW11 and got marked Ex.P1 to Ex.P14, besides marking M.O.1 to M.O.3. After completion of prosecution evidence, the accused were examined under Section 313 Cr.P.C. with reference to the incriminating circumstances appearing against them in the evidence of prosecution witnesses, to 9 which they denied. No oral evidence was adduced, but Exs.D1 to D3 were marked on their behalf.
8. Believing the three dying declarations which are placed on record as Ex.P7, P10 and the third dying declaration recorded by P.W.8 though not placed on record, but referred to in the charge sheet, coupled with the evidence of P.Ws.1 and 2, the learned Sessions Judge convicted the accused for the offence punishable under Section 302 r/w 34 I.P.C. Challenging the same, the present appeal came to be filed.
9. Sri G.Vijaya Saradhi, Legal Aid Counsel for the appellant, mainly submits that there is no enough material on record to show that P.Ws.1 and 2 have not seen the incident and as such, their evidence cannot be believed. Coming to the three dying declarations, the learned counsel would contend that the 3rd dying declaration recorded by P.W.8 has not seen the light of the day and the same has been suppressed. In so far as other two dying declarations 10 are concerned, the learned counsel would contend that these two statements could not have been made by the deceased, as the endorsement of the doctor on the two dying declarations itself indicate that the patient was semi-conscious and was not alert to make a statement. He pleads that in view of suppression of the third dying declaration recorded by P.W.8, adverse inference has to be drawn and the accused have to be acquitted by extending benefit of doubt.
10. On the other hand, Sri S.Dushyanth Reddy, learned Additional Public Prosecutor for the State opposed the same contending that though the third dying declaration recorded by P.W.8-Inspector of Police is not brought on record, but the same was referred to in the charge sheet and the learned counsel for the accused also cross examined P.W.8 in respect of the said declaration. In other words, his argument appears to be that no prejudice has been caused to the accused, as there is a reference to it in the charge sheet and the counsel cross examined P.W.8. In so far as the other two dying 11 declarations, which are marked as Exs.P7 and P10, he relied upon a Constitutional Bench Judgment of Hon'ble Supreme Court in Laxman v. State of Maharashtra1, to contend that even if there is no endorsement of the doctor on the two dying declarations, it is sufficient if the person recording the dying declaration is satisfied that the deceased was conscious and in a fit state of mind to give statement. Having regard to the above, he would contend that conviction and sentence imposed by the trial Court requires no interference.
11. The point that arises for consideration is:
"whether the prosecution was able to bring home the guilt of the accused beyond reasonable time?
12. As stated earlier, the prosecution is mainly relying upon the evidence of P.Ws.1 and 2 and the three dying declarations recorded by P.W.5, P.W.7 and the unmarked dying declaration recorded by P.W.8.
1 (2002) 6 Supreme Court Cases 710 12
13. In so far as the evidence of P.Ws.1 and 2 is concerned, while giving evidence by the both witnesses namely wife and the son of the deceased projected themselves as eye witnesses to the incident. Their evidence on oath discloses that on the fateful day of 26.11.2012, both the accused as well as A3 juvenile in conflict with law came to their house, A3 brought kerosene, A1 poured kerosene on the deceased and thereafter, A2 lit a match stick and set the deceased on fire, as a result of which, the deceased fell down and thereafter, the injured was taken to the hospital, where he died. But however, the investigating officers namely P.Ws. 8 and 9, in their cross examinations, admit that none of the two witnesses i.e., P.Ws.1 and 2 stated before them about witnessing the incident. It would be appropriate to extract the same here.
P.W.8:- "...P.W.1 and P.W.2 did not state to me that they have seen the accused and another poured kerosene on the person of the deceased and lit fire to him with match stick."
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P.W.9:- "...It is true that P.Ws.1 and 2 did not state before me that they have seen the accused pouring kerosene on the deceased and litting fire to him".
14. From the answers elicited in the evidence of these two witnesses, it is very clear that P.Ws. 1 and 2 have not stated in their earlier statements about one of the accused pouring kerosene and another accused setting fire to the injured. Therefore, as rightly contended by learned counsel for the appellant, these two witnesses have not seen the incident in question.
15. Coming to the three dying declarations, it is to be noted that the third dying declaration recorded by P.W.8 has not seen the light of the day. In the evidence in chief, P.W.8 categorically stated that after taking over investigation, he visited Government Hospital, Hindupur at 11.50 P.M., and found the injured with burn injuries from chest portion to knee. He also deposed that the injured was speaking in low 14 voice. According to him, he examined the injured and recorded his statement, but strangely this statement was not made part of the record, in spite of it being referred to in the charge sheet.
16. Though learned Additional Public Prosecutor would contend that no prejudice is caused to the accused as P.W.8 was cross examined with reference to this document. But the cross examination was with regard to the endorsement of the doctor on the statement of the injured and the fitness of the injured in making that statement.
17. In Vadde Pallepu Sekhar v. State of Andhra Pradesh represented by Public Prosecutor, High Court, Hyderabad2, the Composite High Court of Andhra Pradesh at Hyderabad held that:
"19. It is needless to observe that it is imperative duty of Public Prosecutor in charge of the case to tender the statement of deceased under Section 161(3) 2 2011(2) ALT (Crl.) 307 15 Cr.P.C if any and mark the same in accordance with law. Whether such statement is favourable to the prosecution or not, it must be marked. Thereafter it is for the Court to test the reliability or otherwise of the dying declarations. Similarly, Court shall insist for production of dying declarations recorded under Section 161(3) Cr.P.C and see that it is marked as an exhibit.
20. The Judge is not a mere spectator to see the game in the field. The function of Judge is to see that justice is done between the parties. Requiring the production of evidence is to get all facts necessary for a proper decision.
18. Since the said dying declaration is not before the Court, it may not be proper for us to rely on the same on a premise that the contents in the said dying declaration are identical to the contents in other two dying declarations.
19. Coming to the other two dying declarations, the first dying declaration is placed on record as Ex.P7. The said dying declaration was recorded by P.W.5, who was working as 16 Tahsildar during that point of time. In the said dying declaration, the deceased stated that Ramanjappa (Juvenile) and E.Ramanjappa (A1) poured kerosene and that Thimmaiah (A2) set him on fire.
20. A perusal of the said dying declaration recorded by P.W.5 shows, there is a doubt as to whether really the deceased has made a statement of that nature. Firstly, at the beginning of the dying declaration, the doctor, who is examined as P.W.4, stated that the patient is semi-conscious and not alert enough to give a statement. In spite of the same, P.W.5 claims to have recorded the statement. Things would have been different, had P.W.5 recorded his satisfaction on the mental condition of the patient before recording the statement. Ex.P7 which is the statement of the deceased recorded by P.W.5, is silent on that aspect. There is no reference to recording satisfaction by P.W.5. It may be true that while giving evidence in Court, P.W.5 speaks about recording the statement only after being satisfied with regard 17 to the consciousness and mental state of the injured, but such an endorsement is not found on the said statement.
21. As stated earlier, the Constitutional Bench Judgment of the Apex Court in Lakshman case, categorically states that in the absence of certificate by the doctor as to mental fitness of the declarant, the person, who is recording the statement should be satisfied about the mental condition of the injured. In other words, the Constitutional Bench states that certification is essential as a rule of caution and therefore the voluntary and truthful nature of the declaration can be established otherwise. As stated earlier, such satisfaction was never recorded by P.W.5, prior to commencement of recording the statement.
22. At this stage, learned Public Prosecutor would contend that though the patient was in semiconscious and was not enough to give the statement at the beginning, but during the course of recording the statement, he recovered and was 18 conscious enough to give the statement, which is evident from the endorsement of the doctor at the bottom of the dying declaration, which is marked as Ex.P5. The reason given by the doctor (P.W.4) in his evidence, is to the effect that because of the treatment being given to him, the injured became conscious enough to give the statement, more particularly the I.V. fluids which are administered into the body of the injured, while recording the statement. But the endorsement made by the doctor under Ex.P5 is silent about his treatment. In fact, P.W.5 categorically stated in his cross examination that when he was recording the statement, no treatment was given to the patient and the same is extracted as under:
"While recording statement by me, no treatment was given to the patient"
23. Though this witness now tries to say that the condition of the injured was improving from the beginning to the end of Ex.P7, but admits that such a fact was never mentioned in the dying declaration. Apart from that, a perusal of Ex.P7 19 clearly shows that the endorsement of the doctor on Ex.P7 was recorded after the signature or parallel to the signature of the person recording the statement, which led to an argument that it was obtained at a belated stage. The same, in our view, cannot be brushed aside, having regard to the manner in which the statement came to be recorded and the evidence adduced in respect thereof.
24. The second dying declaration which is placed on record is Ex.P10. The said statement was recorded by P.W.7. Before recording the statement, the doctor makes an endorsement as "the patient is semiconscious and unable to give a statement." Without recording the satisfaction, in spite of such an endorsement, the Head Constable proceeds to record the statement. But in the said statement, there is no endorsement of the doctor, at the end of the statement, to the effect that the injured was in a fit state of mind to make that statement.
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25. Having regard to the endorsement made by the doctor prior to recording the statement namely that injured was semi conscious and unable to make a statement, a doubt arises as to whether really the injured was in a position to make the statement. Therefore, having regard to the above factual aspects, coupled with the fact that the third dying declaration is not placed on record to know the truthfulness or veracity of the statement, we feel that it may not be safe to convict the accused basing on these two dying declarations.
26. In Ram Manorath v. State of Utter Pradesh 3, the Hon'ble Supreme Court categorically held that "a dying declaration which suffers from infirmity cannot form the basis of conviction".
27. Similarly in Kake Singh v. Statement Madhya Pradesh4, the Hon'ble Supreme Court held that "where the 3 1981 SCC (Cri) 581 4 1981 SCC (Cri) 645 21 deceased was unconscious and could never make any dying declaration the evidence with regard to it is to be rejected."
28. Since the case on hand is somewhat identical to the facts in the two cases referred to above, namely the endorsement of the doctor that the patient was semiconscious and unable to make a statement, the case of the prosecution with regard to recording of the dying declaration in spite of such endorsement has to be viewed with suspicion.
29. For the aforesaid discussion, since the prosecution failed to prove its case beyond all reasonable doubt against the appellants/A1 and A2 for the offence punishable under Section 302 r/w 34 I.P.C., the appellants/A1 and A2 are entitled for benefit of doubt and the judgment of the trial Court is liable to be set-aside. Accordingly, we are inclined to acquit the appellants/A1 and A2 by extending benefit of doubt.
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30. In the result, the Criminal Appeal is allowed. The conviction and sentence recorded against the appellants/A1 and A2 in the Judgment, dated 27.04.2015, in Sessions Case No.34 of 2013 on the file of the Court of Additional Sessions Judge, Hindupur for the offence punishable under Section 302 r/w 34 I.P.C., is set-aside and they are acquitted for the said offence. Consequently, the appellants/A1 and A2 shall be set at liberty forthwith, if they are not required in any other case or crime. The fine amount, if any, paid by the appellants/A1 and A2 shall be refunded to them.
Consequently, miscellaneous petitions, if any, pending shall stand closed.
_______________________________ JUSTICE C.PRAVEEN KUMAR ___________________________________ JUSTICE B.V.L.N.CHAKRAVARTHI Date :15.11.2022 MP 23 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI **** CRIMINAL APPEAL No.665 OF 2015 Between:
Entenaka Ramanjappa and another ---Appellants And Inspector of Police, Hindupur Rural circle ----Respondent DATE OF JUDGMENT PRONOUNCED : 15.11.2022 SUBMITTED FOR APPROVAL:
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI
1. Whether Reporters of Local Newspapers may be allowed to see the order? Yes/No
2. Whether the copy of order may be marked to Law Reporters/Journals? Yes
3. Whether His Lordship wish to see the fair copy of the order? Yes/No ________________________ C.PRAVEEN KUMAR, J.24
* THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI +CRIMINAL APPEAL No.665 OF 2015 % 15.11.2022 Entenaka Ramanjappa and another ---Appellants And Inspector of Police, Hindupur Rural circle ----Respondent ! Counsel for the Petitioner : Sri G.Vijaya Saradhi ^ Counsel for the Respondents : Sri S.Dushyanth Reddy, Additional Public Prosecutor < Gist:
> Head Note:
? Cases referred:
1.
This court made the following :
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THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI CRIMINAL APPEAL No.665 of 2015 Date : 15.11.2022 MP