Bombay High Court
Ravindra Vilas Bandal And Ors vs The State Of Maharashtra And Anr on 4 January, 2017
Author: V.K. Tahilramani
Bench: V.K. Tahilramani, Revati Mohite Dere
6. cri apeal 98-11 (j).doc
RMA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 98 OF 2011
1. Ravindra Vilas Bandal,
Age 26 Years, Occ. - Driver,
R/at : Morve, Tal. Mahad, Dist. Satara
Now R/at : Rirwadi Sutar Wadi,
Tal. Mahad, Dist. Raigad.
2. Sunil Jaywant Mohite,
Age 23 Years, Occ. - Mason,
R/at : Dhalkathi, Tal. Mahad,
Dist. Raigad.
3. Shivkumar Ravindra Gurav,
Age 23 Years, Occ. - Service,
R/at : Dhalkathi, Tal. Mahad,
Dist. Raigad.
4. Babya @ Rohidas Narayan Jadhav
Age 25 Years, Occ. - Labour,
R/at : Dhalkathi, Tal. Mahad,
Dist. Raigad.
5. Mahesh Nivrutti Gogavale
Age 22 Years, Occ. : Service,
R/at : Dhalkathi, Tal. Mahad,
Dist. Raigad.
(At present in Alibag Jail) .. Appellants
(Org. Accused Nos. 1 to 5)
Versus
1. The State of Maharashtra
(Through Police Station, Mahad
MIDC, Dist. Raigad.
2. Sheetal Ankush Dhaygude
R/o. Morve, Tal. Mahad, Dist. Raigad. .. Respondents
...................
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6. cri apeal 98-11 (j).doc
Appearances
Mr. Nitin P. Deshpande Advocate for the Appellants
Mr. H.J. Dedia APP for the State
...................
CORAM : SMT. V.K. TAHILRAMANI &
REVATI MOHITE DERE, JJ.
DATE : JANUARY 4, 2017.
ORAL JUDGMENT [PER SMT. V.K. TAHILRAMANI, J.] :
1. This appeal is preferred by the appellants - original accused Nos. 1 to 5 against the judgment and order dated 13.01.2011 passed by the learned Additional Sessions Judge, Mangaon, District Raigad in Sessions Case No. 13 of 2010.
By the said judgment and order, the learned Session Judge convicted the appellants for the offence punishable under Section 302 r/w 120-B of IPC and sentenced them to suffer rigorous imprisonment for life and fine of Rs. 15000/- each, in default R.I. for three years.
Hereinafter, for the sake of convenience, we shall refer to the appellants as they were referred to before the Sessions Court i.e appellant No. 1 Ravindra Vilas Bandal will be referred as accused No. 1; appellant No. 2 Sunil Jaywant Mohite will be referred as accused No. 2; appellant No. 3 jfoanz vkacsjdj 2 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc Shivkumar Ravindra Gurav will be referred as accused No. 3;
appellant No. 4 Babya @ Rohidas Narayan Jadhav will be referred as accused No. 4 and appellant No. 5 Mahesh Nivrutti Gogavale will be referred as accused No. 5.
2. The prosecution case briefly stated, is as under:
(a) There were strained relations between deceased Ankush and accused No. 1 Ravindra. The deceased was staying at Mahad. His wife PW 2 Sheetal was staying at Morve. On 30.6.2009 at about 7.00 p.m., PW 2 Sheetal who was the wife of deceased Ankush received a phone call from her husband that accused No. 1 Ravindra and accused No. 5 Mahesh were bringing some persons to kill him, so he is returning to Morve.
Such call was also made by deceased Ankush to his father Kashinath who was residing in Malshiras, District Solapur. Ankush told his father that accused No. 1 Ravindra gave threats to him, jfoanz vkacsjdj 3 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc so he is going to Morve.
(b) On 30.6.2009, someone called out to deceased Ankush, hence, he went outside the room. PW 1 Sudhakar was residing in the room adjacent to the room of the deceased. Sudhakar saw three persons following Ankush. After 10-15 minutes, Sudhakar saw that Ankush was lying on the ground near the colony gate. Ankush had an injury on the head. Sudhakar saw one wooden log nearby. At that time, he noticed three persons proceeding on one motorcycle towards Birwadi.
Ankush was taken to Rural Hospital, Mahad by Sudhakar. Police recorded the FIR lodged by PW 1 Sudhakar. The said FIR is at Exh. 34. Thereafter, investigation commenced. Meanwhile Ankush expired. His body was sent for postmortem.
After completion of investigation, the charge sheet came to be filed. In due course, the case jfoanz vkacsjdj 4 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc was committed to the Court of Sessions.
3. Charge came to be framed against the appellants-
accused under Section 302 r/w 120-B of IPC and in the alternative, under Section 302 r/w 34 of IPC. The appellants pleaded not guilty to the said charge and claimed to be tried. Their defence was that of total denial and false implication. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellants as stated in paragraph 1 above, hence, this appeal preferred by the appellants against their conviction and sentence.
4. We have heard the learned counsel for the appellants and the learned APP for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned counsel for the parties, the judgment delivered by the learned Sessions Judge and jfoanz vkacsjdj 5 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc the evidence on record, for the reasons stated below, we are of the opinion that there is no sufficient and reliable material on record to prove beyond reasonable doubt that any of the appellants committed murder of Ankush.
5. To prove its case, the prosecution has relied on the evidence of PW 1 Sudhakar. PW 1 Sudhakar has stated that he knew deceased Ankush. Ankush was residing in a room adjacent to the room of Sudhakar. On 30.6.2009 at about 10.10 p.m., somebody called out to deceased Ankush.
Ankush responded to the call and went outside. Sudhakar saw that when Ankush went outside the room, three persons were following him. Sudhakar saw these persons from backside. After 10-15 minutes, when Sudhakar was proceeding to the colony gate, he saw Ankush was lying on the ground facing the sky. Ankush had an injury on the head. Sudhakar saw one wooden log lying nearby.
Sudhakar noticed three persons proceeding on one motorcycle towards Birwadi. Sudhakar then took Ankush to jfoanz vkacsjdj 6 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc Rural Hospital, Mahad. Sudhakar then lodged FIR. It is pertinent to note that Sudhakar has stated that he will not be able to identify any of the accused. It is further pertinent to note that Sudhakar has not been declared hostile by the prosecution.
6. The next circumstance relied upon by the prosecution is extra judicial confession by accused No. 2 Sunil to PW 9 Subhash and PW 11 Jayashree. Jayashree is the wife of Subhash. It may be stated that both these witnesses did not support the prosecution, hence, there is no evidence to show that accused No. 2 made an extra judicial confession to any of these two witnesses.
7. The third circumstance relied upon by the prosecution is that there was motive for the appellants to commit the crime. In relation to this circumstance, reliance is placed on the evidence of PW 2 Sheetal and PW 3 Kashinath. Sheetal is the wife of the deceased and Kashinath is the father of the jfoanz vkacsjdj 7 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc deceased. Sheetal has stated that Ankush was her husband.
Ankush was residing at Mahad and Sheetal was residing at Morve. Sheetal has stated that her husband had told her that his relation with accused No. 1 Ravindra was strained and he is not on talking terms with him. Sheetal has further stated that on 30.6.2009 at 7.00 p.m., she received a phone call from her husband and her husband informed her that accused No. 1 Ravindra and accused No. 5 Mahesh are bringing some persons to kill him, so, he is returning to Morve. Though according to the prosecution, such phone call was received by Sheetal from her husband, we find it unsafe to rely on her testimony because she has not disclosed this fact to the senior members of the family.
Though she felt that the matter was serious, she did not inform any senior persons of the family. Moreover, even this aspect which she has stated that her husband Ankush has informed her that accused No. 1 Ravindra and accused No. 5 Mahesh were bringing some persons to kill him was not stated by her immediately to the police and she has stated jfoanz vkacsjdj 8 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc so to the police five days after the incident. Though, it was an important fact, it is seen that no immediate disclosure was made by Sheetal.
8. As far as PW 3 Kashinath is concerned, he has stated that he was residing at Malshiras in District Solapur. His son Ankush was residing at Mahad. He has stated that quarrel took place between his son Ankush and accused No. 1 Ravindra. On 30.6.2009, his son Ankush informed him that accused No. 1 Ravindra gave threats to him, hence, he is proceeding to Morve. As far as PW 3 Kashinath is concerned, his statement is also recorded belatedly. For the first time, he stated the above facts to the police on 5.7.2009. Thus, it is seen that even PW 3 Kashinath has not made immediate disclosure to the police about receiving a phone call from his son that accused No. 1 Ravindra had threatened him.
Though Kashinath has stated that a quarrel took place in between Ravindra and Ankush, it is pertinent to note that Kashinath has stated that the quarrel between Ravindra and jfoanz vkacsjdj 9 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc Ankush was simple in nature. This is also seen from the evidence of PW 7 Vikram. Vikram has stated that quarrel had taken place between Ankush and accused No. 1 Ravindra about eight months prior to the incident. Vikram has further stated that the dispute was patched up during the meeting. Even otherwise, at the most on the basis of evidence of PW 2 Sheetal, PW 3 Kashinath and PW 7 Vikram, it can be stated that accused No. 1 Ravindra and accused No. 5 Mahesh had motive to cause the death of Ankush. As far as accused Nos. 2, 3 and 4 are concerned, there is no evidence at all against them which links them to the crime.
The other witnesses have turned hostile and not supported the prosecution and none of the witnesses above i.e PW 2 Sheetal, PW 3 Kashinath, PW 7 Vikram, PW 9 Subhash and PW 11 Jayashree have stated about the involvement of accused Nos. 2 to 4
9. As stated earlier, the evidence of PW 2 Sheetal, PW 3 Kashinath and PW 7 Vikram at the most only shows the jfoanz vkacsjdj 10 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc motive for accused Nos. 1 and 5 to commit the offence. In our view, it would not be possible to uphold the conviction only on the basis of circumstance of motive. The Supreme Court in the case of State of Punjab Vs. Sucha Singh & Ors.1 in paragraph 11 has held that motive, however strong, cannot take the place of proof. As stated earlier, as far as accused Nos. 2,3 and 4 are concerned, there is no evidence in relation to any of these accused. Thus, on going through the record, we are of the opinion that the prosecution has not proved its case against any of the accused beyond reasonable doubt. In such case, the conviction of the accused ought to be set aside. Accordingly, the Judgment & Order dated 13.1.2011 passed by the learned Additional Sessions Judge, Mangaon, District Raigad in Sessions Case No. 13 of 2010 convicting all the accused under Section 302 r/w 120-B of IPC is set aside.
10. Accused Nos. 1 to 5 i.e Ravindra Vilas Bandal, Sunil Jaywant Mohite, Shivkumar Ravindra Gurav, Babya @ 1 AIR 2003 SC 1471 jfoanz vkacsjdj 11 of 12 ::: Uploaded on - 11/01/2017 ::: Downloaded on - 12/01/2017 00:00:50 :::
6. cri apeal 98-11 (j).doc Rohidas Narayan Jadhav and Mahesh Nivrutti Gogavale are acquitted of the said offence. They be released forthwith if not required in any other case.
12. The appeal is allowed in above terms.
13. At this stage, the learned counsel for the appellants stated that even though the appellants have been acquitted, they are not seeking refund of fine. Whatever fine amount is deposited by the appellants pursuant to the order of the trial Court, it be paid to Smt. Sheetal Ankush Dhaygude.
[ REVATI MOHITE DERE, J. ] [ SMT. V.K. TAHILRAMANI, J. ]
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