Allahabad High Court
State Of U.P. vs Chhotey Panda Son Of Ram Sewak, Shamsher ... on 27 April, 2005
Author: M.C. Jain
Bench: M.C. Jain
JUDGMENT
M.C. Jain, J.z
1. Four accused, namely, Chhotey Panda, Shamsher @ Baba, Ram Chandra and Virendra @ Chhutkannu were tried in Sessions Trial No. 479 of 1980 before the III Additional Sessions Judge, Shahjahanpur and he acquitted them of the charges under section 302 read with Section 34 I.P.C. relating to the murder of one Dr. Avinash Chandra Dhawan. The State has preferred this appeal against such acquittal.
2. The accused respondent Chhotey Panda and Ram Chandra died during the pendency of the appeal and the same abated respecting them under order dated 3rd August 2004.
3. Presently this Court is concerned with the remaining two accused respondents, namely, Shamsher alias Baba and Virendra @ Chhutkannu.
4. The material facts may be set forth. The incident took place on 25th July 1980 at about 8 A.M. at the dispensary of the deceased, situated in Mohalla Khawaja Firoz, Police Station Kotwali, District Shahjahanpur and the report was lodged the same day at 10.15 A.M. by the deceased's brother Dr. Anand Kumar Dhawan PW. 1-an eyewitness. The deceased and the informant owned contiguous houses in Mohalla Khawaja Firoz. The dispensary of the deceased was on Lucknow-Bareily Road and his house was situated at a distance of 3/4 furlongs towards west. The accused Virendra @ Chhutkannu is the son of Ram Chandra. They also resided in the Mohalla above named. The accused Shamsher lived in Mohalla Dalelganj which was separated from Khawaja Firoz by a road. Accused Chhotey Panda lived in the town of Allahpur, Tehsil Shahabad, District Hardoi. All the accused were known to the witnesses from before. About five months before the murder of Avinash Chandra Dhawan, a quarrel had taken place between the deceased and the accused.
5. On the fateful, day and time. Mijaj Mohammad PW 2 (eyewitness) had gone to the dispensary of the deceased to take medicine. The table of the deceased was at the outer end of his Dispensary. The deceased went inside to get the medicines prepared by his compounder. Mijaj Mohammad PW 2 was sitting on the bench placed in western side in the dispensary which was south faced abutting the Chabutara contiguous to the road Dr. Anand Kumar Dhawan PW 1 was going to Lodipur to deposit admission fee of his daughter. The accused persons entered the dispensary of the deceased Chhotey Panda had a gun while the remaining three had country made pistols. All of them opened shots on the deceased as a result of which he fell down. The accused then came out of the dispensary and ran away. Dr. Anand Kumar Dhawan PW 1 stopped his scooter in front of the dispensary of the deceased and entered inside. Harish, son of the deceased, was also there at the time of the incident. Dr. Anand Kumar Dhawan PW 1 found his deceased brother lying on the floor in a pool of blood. There were pellets and waddings on the floor. The northern wall bore pellet marks. Jagdish a third brother of the deceased reached there and took the deceased to the Hospital. Dr. Anand Kumar Dhawan took his nephew Harish with him to his house, gave information of the incident and then proceeded towards the hospital where he came to know that his brother was dead. He prepared written report at the shop of a chemist in front of the hospital and presented it at Police Station Kotwali Shahjahanpur where Head Constable Sughar Singh PW 4 prepared check report and made entry in G.D. registering the case. Investigation was made by S.I. Chhutanna Singh PW 5. Reaching the spot, he prepared the site plan and busied himself with other activities related to investigation including preparation of Panchayatnama etc. Blood stained and simple earth were collected from the spot as also pellets and was Sealed corpse was sent for post mortem. It was Dr. G.K. Saxena, PW 3 who performed autopsy on the dead body of the deceased on 25.7.1980 at 1.30 P.M. The deceased was aged about 45 years and about 1/4 day had passed since he died.
The following ante mortem injuries were found on his person:
1. Firearm gunshot wound of entry of size 1.5 cm x 1 cm x brain deep situated on the right side face just near the right ear at 3'O clock position. Blackening and charring present around the wound.
2. Multiple firearm gunshot wounds of size .3 cm x .3 cm x muscle to cavity deep in the area 32 cm x 13cm on the right axilla and right outer side of chest and above part of abdomen.
3. Multiple firearm gunshot wounds of size .5 cm. x .5 cm x chest cavity deep on the right side of back in the area 13 cm x 9 cm., 16.cm below the shoulder at infra scapula region.
6. Internal examination revealed the fracture of skull right temporal bone and left maxilla. Brain, pleura and right lung were lacerated. The death had occurred owing to shock and haemorrhage resulting from ante mortem injuries to vital organs. The Doctor recovered 3 big size metallic pellets and 75 small size metallic pellets as also wadding pieces from the dead body.
7. The prosecution in all examined five witnesses out of whome Dr. Anand Kumar Dhawan PW 1 and Mijaj Mohammed PW 2 were eyewitnesses. Three witnesses were Examined by defence too. The prosecution case did not find favour with the trial Judge who recorded acquittal.
8. We have heard Sri Z.K. Hasan, learned A.G.A and Sri P.N Misra, learned counsel for accused respondents. The record is before us which we have carefully perused.
9. The submission from the side of the State is that there was trustworthy evidence of two eyewitnesses namely. Dr. Anand Kumar Dhawan PW 1 and Mijaj Mohammad PW 2 to prove the prosecution case against the accused respondents and their testimony was also in conformity with medical evidence. Therefore, the trial Judge gravely erred in recording acquittal. Per contra, the learned counsel for the respondents has urged that the two witnesses were wholly unreliable who were not at all present at the scene of occurrence. They according to him spoke only on the basis of their imagination owing to enmity and the acquittal is perfectly justified.
10. We have cross checked the findings of the learned trial Judge with the evidence adduced in the case. Doubtless it is that the deceased was the victim of violence having suffered gunshot injuries as found on his person at the time of post mortem by Dr. G.K. Saxena. PW 3 the details of which have been set out earlier. There could also be no doubt about the place of incident as being the dispensary of the deceased. The Investigating Officer Chhutanna Singh PW 5 had collected blood stained and simple earth there from as also the pellets and wads. Not only this, he had noticed signs of pellets in the northern wall of the shop at point 'XXX' as shown in the site plan. It indicated that some of the pellets had hit the wall too. The incident as per the prosecution, took place at about 8 A.M. on 25. 7. 1980. As per Dr. G.K. Saxena, PW 3, the deceased could have died at about that time.
11. But time, place and the fact of the death of the deceased by shooting alone did not prove the accused appellants or some of then to be the authors of this crime. Indeed, they could be held to be guilty only on the basis of trustworthy and satisfactory evidence beyond shadow of reasonable doubt. In the present case, On going through the evidence on record we are in judgment that the view taken by the learned trial Judge is reasonable one. Solid facts and circumstances are lined up to cast cloud on the testimony of the two eyewitnesses, namely, Dr. Anand Kumar Dhawan PW 1 and Mijaj Mohammad PW 2, generating genuine doubt as to their actual presence at the spot at the time of the incident. The succeeding discussion would render it explicitly clear.
12. To start with, at times, motive on the part of the accused satisfies the judicial mind as to the authorship of a particular crime. It was stated in the F.I.R., lodged by Dr. Anad Kumar Dhawan PW 1 that proceedings under Section 107/117 Cr.P.C. were going on between him, the deceased and the accused respondent Ram Chandra when this incident took place and further that his brother had lodged two F.I.Rs against Ram Chandra. In his testimony before the court, he stated in paragraph 6 that five months before the incident there had been quarrel between his brother Avinash on the one hand and the four accused respondents. Ram Chandra, Virendra, Shamser @ Baba and Chhotey Panda on the other. It is to be noted that the prosecution did not get it elaborated by Dr. Anand Kumar Dhawan PW 1 as to what was the magnitude of quarrel refferd to above. Therefore, it could not be possible to ascertain as to who could be aggrieved by any such quarrel. Dr. Anand Kumar Dhawan PW 1 admitted his cross-examination that in March 1980 at the instance of accused Ram Chandra, proceedings under Section 107/117 Cr.P.C. had been initiated against him and his brother Jagdish. He however could not say whether Sri Krishna, uncle of the accused Shamser was a witness against him in those proceedings. He also could not say whether Shamser's brother Vijai was a Witness in those proceedings against him. The proceedings continued for about 1 1/2 months. His this statement clearly indicated that he and his brother were also inimically disposed against accused Ram Chandra. It also came down from him that Mijaj Mohammad PW 2 was also bracketed with him in proceedings under Section 107/117 Cr.P.C. It clearly indicated that both of them had an axe to grind against some of the accused. We do not mean to say that their testimony was liable to be rejected on this score but the point of the matter is that judicial scrutiny of their testimony taken as a whole left the only impression that they were not at all present at the scene of occurrence.
13. Dr. Anand Kumar Dhawan PW 1 was definitely a chance witness. The reason given by him for his presence at the spot did not inspire confidence. He stated that he was going to Lodipur to deposit fees of his daughter, but seeing the accused entering the shop of his brother, he stopped and witnessed the incident. At the time of the testimony before the court, his daughter Manuka was studying in Tara Pathak School. The admission was not subsequently taken in Lodipur School Usually, attempt for admission to school is made much before the opening day. It came down from his testimony that Lodipur school opened on July 16. Seeking admission after 8-9 days of the opening of the school sounded to he suspicious. There was no plausible explanation as to why subsequently the pursuit of admission in that school was given up and his daughter started studying in Tara Pathak School.
14. The conduct of Dr. Anand Kumar Dhawan PW 1 after the incident, was wholly unnatural. He stated that after the incident his brother Jagdish who had also arrived there on hearing gunshot took away Dr. Avinash to hospital on a rickshaw. He himself took Harish (son of Dr. Avinash), who was also allegedly present at that time, to his house and informed about the incident there. Thereafter, he went to the hospital where he learnt that Avinash was dead. Then he wrote down the F.I.R. at a chemist's shop in front of the hospital and lodged the same at the Police Station. This conduct of Avinash is difficult to swallow. He himself being a medical practitioner would have been the first person to take care of the victim to save his life if possible There was hardly any urgency in first taking Harish to the house. Had he witnessed the incident he would not have left his brother Jagdish alone to take care of the victim and to hurriedly take him to the hospital to save his life. His conduct was so improbable and unnatural that it created a serious doubt regarding his alleged presence at the spot and having witnessed the incident. It would be recalled that he even had hostility qua the accused respondent Ram Chandra and the other so called eyewitness Mijaj Mohammad PW 2 was equally bracketed with him in such hostility.
15. It was the case where an independent witness was available but was not examined. It was the own prosecution case that compounder of the victim was present at the spot. A trumpery excuse was put forth that he had crossed over to the side of the accused respondents.
16. Attempt was made by the prosecution to introduce Harish (a student), son of the deceased as being present at the shop of the deceased, when the occurrence took place. He too was not examined as a witness. The presence of Harish at the shop at that time was rendered doubtful by the testimony of Naresh Narain DW 3. In those days he was studying in Mangal Sen Inter College, Shahjahanpur. Naresh Narain DW 3 (clerk of the said College) stated that the school hours on 25.7.1980 were from 7.30 A.M. to 12 noon. The time of first roll call was 7.30 A.M. and of the second 10 A.M. On the date of incident, Harish was marked present in both the calls. No doubt, it was possible for Harish to slip away from the class and reach the dispensary of his father which was close by. But it was inherently improbable that Harish had gone to School after the death of his father. Needless to say, he could be. the best witness to say as to whether he had gone to the school or not on that day. In case he had witnessed the incident, he could have very well so deposed before the court so that his testimony could he tested through cross-examination. He being the own son of the deceased, there could be no difficulty in his being produced as a witness from the side of the prosecution to clear the mist and to strengthen the prosecution case against the accused respondents.
17. The testimony of Mijaj Mohammad PW 2 was equally unreliable. He was also a chance witness besides being inimical one On the day of the incident, he allegedly had gone to the dispensary of the deceased to take medicine and was sitting there in that connection. No prescription could be produced. To explain it away, Dr. Anand Kumar Dhawan PW 1 and Mijaj Mohammad PW 2 both stated that the deceased did not use to issue prescription. He also did not use to make any entry in the register. So, it was the bald statement of inimical and chance witness Mijaj Mohammad PW 2 that he had gone to the deceased to take medicine on that day. He was inimically disposed against Ram Chandra accused for another reason. He stated that the police had falsely prosecuted him and his brother for beating Ram Chandra before this incident and being helpless he had to suffer the agony of that prosecution. So, he had more that one reason to be annoyed with accused respondent Ram Chandra.
18. It has also to be taken note of that Dr. Anand Kumar Dhawan PW 1 stated that the accused Shamser learnt dispensing at his dispensary for about 7-8 months. It was nearly 1/2 - 2 years before the present incident. It is lost in the womb of obscurity as to what was the animosity between Shamser on the one hand and the deceased on the other that would have tempted him to join other accused respondents for taking the life of Avinash. As a matter of fact no common bond could be shown amongst the four accused respondents. There was absence of quick igniting cause for all of them for shooting dead the victim as alleged by the prosecution. The assailants were four all of whom allegedly opened shots. The deceased received only three gunshot wounds of entry and the statement of Dr. G.K. Saxena, PW 3 is that the injuries sustained by the deceased could be of only two shots. This aspect is not very important because it was not necessary that all the shots would have hit the victim. But the point of the matter is that the two eyewitnesses Dr. Anand Kumar Dhawan PW.1 and Mijaj Mohammad PW 2 being inimically disposed against some of the accused with a common bond between them, the possibility of false implication of some of the accused respondents cannot be ruled out.
19. Mijaj Mohammad PW 2 was a hawker by profession and it has come on record that he was friendly to the deceased as also to Dr. Anand Kumar Dhawan PW 1. Dr. Anand Kumar Dhawan stated that he knew Mijaj Mohammad for the last 1-1 1/2 years but Mijaj Mohammad staled that he knew Dr. Anand Kumar for about 8-10 years. The possibility could not be ruled out that the F.I.R. was lodged by Dr. Anand Kumar Dhawan PW 1 after deliberations with Mijaj Mohammad.
20. May be that some of the accused respondents were actually involved in this crime of murdering Avinash but the distance to be bridged between 'may' and 'must' has to be covered by trustworthly clinching, convincing and conclusive evidence. Unfortunately the prosecution could not. discharge this burden. It has left the gulf unbridged leaving many things in the womb of mystery and it is not possible to salvage the prosecution case out of this gulf.
21. For all these reasons, we find that the acquittal recorded by the trial Judge is well sustainable. The appeal is bound to fail.
22. The appeal against the accused respondents Shamser alias Baba and Virendra alias Chhutakanu is hereby dismissed. It has already abated concerning the accused respondents Chhotey Panda and Ram Chandra who died during pendency of the appeal.
23. Certify the judgment to the lower court.