Allahabad High Court
Suresh Narain Tripathi S/O Devi Dayal ... vs State Of U.P. on 4 April, 2005
Equivalent citations: 2005CRILJ3479
Author: M.C. Jain
Bench: M.C. Jain, M. Chaudhary
JUDGMENT M.C. Jain, J.
1. These two appeals are connected with each other having arisen out of judgment 22.1.2000 passed by Sri A.K. Mishra, Addl. Sessions Judge/Special Judge (DAA), Lalitpur in Sessions Trial No. 126 of 1993. The represented appeal has been filed by the three accused appellants, namely, Suresh Narain Tripathi, Bhuvaneshwar Kumar Nautiyal and Ramji Dubey against their conviction under Sections 436 and 201 I.P.C. Instead of being sentenced to imprisonment, they have been released on probation of good conduct for a period of three years. The Government Appeal has been filed by the State against their acquittal under Section 409 I.P.C.
2. The background facts may be noted. The incident occurred in between the night of 30.9.1992/1.10.1992. A fire broke out in P.C.F. Godown situate at Bighakhet within P.S. Kotwali, District Lalitpur in which Tendu leaves had been stacked. The F.I.R. was lodged by the accused Bhuvaneshwar Kumar Nautiyal (Godown Officer) on 1.10.1992 at 2.40 P.M. Tendu leaves used to be stacked in P.C.F. Godown aforesaid. Chaukidars were there for watch duty on the godown. Rajesh Kumar and Ashok Kumar were two of such Chaukidars (in the fateful night from 2 A.M. till 10 A.M. Next morning,) when the fire broke out in godown No. 3. 6123 bags of Tendu leaves had been stacked in the concerned godown No. 3. The fire in the said godown was noticed at about 6 A.M. by Rajesh Kumar, Chaukidar PW 2. The fire brigade was summoned to extinguish the fire and it was controlled. The entire stock of Tendu leaves was reduced to ashes.
3. Initially, a case was registered under Section 436 I.P.C. and the investigation was started by S.I. U.S.S. Chandel PW 10. It was taken over by S.I. K.S. Sengar PW 11 with effect from 5.11.1992. During investigation, it came to light that the three accused were committing bungling in the stock of Tendu leaves kept in the godown. In the documents, they used to show the stocking of more quantity than the actual stock and were siphoning of the difference. It was for the purpose of covering up some bungling committed by them that they themselves set fire to the godown at about 3 A.M. Section 409 I.P.C. was also added. Ultimately, the three accused were booked for trial and were tried under Sections 436, 201 I.P.C. and Section 409 read with Section 120B I.P.C.
4. The defence of the accused was of denial.
5. In all, the prosecution examined 11 witnesses. Two witnesses were examined by the defence also. On appraisal of the evidence, the court below found that the charge of Section 409 I.P.C. was not proved. However, the charges of Sections 436 and 201 I.P.C. were found proved and the impugned judgment was passed.
6. We have heard Sri P.N. Misra, learned counsel appearing from the side of the accused, and Miss N.A. Moonis, learned A.G.A. has advanced the arguments from the side of the State. The record and evidence of the case have been carefully perused by us.
7. Before proceeding further, we should point out that the benefit of probation could not be afforded to the accused persons because the offence of Section 436 I.P.C. is punishable upto life imprisonment. However, on giving our anxious thought to the evidence on record, we find that the finding of acquittal recorded for the offence under Section 409 I.P.C. cannot be reversed as prayed by the State. We are also firmly of the opinion that the conviction of the accused for the offences under Sections 436 and 201 I.P.C. is not sustainable and their appeal is liable to succeed. We wish to state our reasons in the discussion that follows.
8. Vipin Kumar, Chaukidar was examined as PW 1 whose testimony was of no help to the prosecution. He stated that he was not present on his duty on 30.9.1992, though he ought to have been on duty from 6 P.M. to 2 A.M. with another Chaukidar Mohan Lal. His version was that he had suddenly taken ill and had, therefore, not attended his duty. He also stated that in between the night of 30.9.1992 and 1.10.1992 from 2 O' clock in the night till 10 A.M. next day, Rajesh Kumar, Chaukidar PW 2 and Ashok Kumar were on duty.
9. As a matter of fact, the star witness of the prosecution was Rajesh Kumar, Chaukidar PW 2. But we find that he was a fickle minded person who made varied statements at different times, indicating that he could say anything as per the exigency of the situation. We may put it the other way that he was highly impulsive, saying one thing at one time and eating his own words at another time. His whole statement was full of contradictions and incongruities. He stated that in the fateful night from 2 A.M. to 10 A.M. next day, Ashok Kumar and he himself were on duty. He had taken charge from Mohan Lal, Chaukidar who was on duty earlier to him from 6 P.M. of preceding evening till 2 A.M. in the fateful night. Vipin Kumar was co-Chaukidar with Mohan Lal but he was not on duty. His statement was that at about 3 O' clock in the night, the three accused came to the godown on motorcycle, opened godown No.3, went inside , came out and then left. He questioned them as to why they were opening the godown at the dead of the night, but they snubbed him that he was only a Chaukidar and had no business to question them. He also stated that they directed him not to speak about the opening of the godown to anyone. They lured him that they would pay him Rs. 10,000/-, but he insisted that he would speak about the opening of the godown to his boss. Then, they threatened him and left on the motorcycle. He observed smoke coming out of godown No.3 at about 6 O' clock in the morning. Then, he informed Mohan Lal, Chaukidar who had gone to sleep in the office. Mohan Lal summoned the fire brigade and informed the other officers. According to him, the accused B.K. Nautiyal and Ramji Dubey had reached the spot at about 11 A.M. B.K. Nautiyal was the Godown Officer. Ramji Dubey was Scaler and Suresh Tripathi was Clerk. The statement of the witness was further to the effect that lesser quantity than that entered in the documents was actually kept in the godown and to cover the shortage, the accused set the godown to fire.
10. However, different facts came to be stated by this prosecution witness in his cross-examination. He admitted that the departmental proceedings had been initiated against him for carelessness in performing his duty as Chaukidar of the godown in question. Vipin Kumar was also given charge sheet in the departmental proceedings. He admitted that the three accused were also proceeded against in departmental proceedings, but they were exonerated in departmental proceedings. He also stated that after the incident, the Godown Officer had given him beating and forcibly obtained a writing from him on 6.11.1992. He had given it in his own handwriting and signatures that he and Mohan Lal, Chaukidar kept sleeping from 1 A.M. in the night till 6 A.M. and noticed the smoke emanating from the godown at 6 A.M. L.O. Mr. Babadi had allegedly given him a beating. He admitted that he never made any complaint in this behalf either to any police officer or to higher officer of the Forest Corporation. He admitted that for the first time he so stated in the court.
11. Now, it does not stand to reason at all that this witness would, under pressure, make a written statement against his own interest in the departmental proceedings. As an ordinarily prudent employee, he would first think to safe-guard his own interest. After all, his service and future were at stake in the departmental proceedings and he could not have been a fool of such high order as to give a reply in departmental proceedings against his own interest under pressure. We note from paragraph No.7 of his statement before the court below that to the S.D.M. also he had given statement that he was sleeping from 1 A.M. in the fateful night till 6 A.M. the following morning. He tried to explain that he made such a statement under pressure and due to fear because no security had been given to him. The statement given by him on 2.10.1992 was also allegedly made under pressure of Mr. Babadi.
12. According to him, after noticing smoke coming out from the godown, Mohan Lal was the first person to whom he talked. The fire brigade people reached at about 9 A.M. who had been telephoned by Mohan Lal. He did not disclose to the fire brigade personnel as to who had set the godown to fire. That day he did not say anything about it to anybody. It also spills beyond comprehension that if the accused had gone inside the godown at 3 A.M. setting it to fire, this witness could notice the smoke coming out at 6 A.M. To say in other words, the fire would not have taken about 3 hours to be noticed by this witness in the form of smoke coming out from the godown. It should also be pointed out that Mohan Lal was not examined by the prosecution at all. On scanning the testimony of Rajesh Kumar, Chaukidar PW 2, we find it to be incapable to prove the visiting of the godown by the three accused at about 3 O' clock in the fateful night and thereby inferring the setting the godown to fire by them. His statement was self-contradictory, failing at the anvil of reliability.
13. A public witness Sobaran Singh PW 8 was examined to say that on 1.10.1992 at about 2.30 O' clock, he was at his field, 4-5 furlongs away from Tendu leaves godown. His labourers were also there in his field. One of them had suddenly fallen ill and he was taking him to the hospital with Pancha and Kashi. When all of them reached the road near godown and were waiting for bus or some other conveyance, a motorcycle came from the side of Lalitpur and went towards the godown. The three accused persons were seated on it. Then a truck was available to him and he brought the ailing labourer to Lalitpur thereon. In cross-examination, he stated that the ailing labourer was not admitted in the hospital. He was given some medicines and was returned by the private Doctor, namely, Shiv Narain Chaubey to whom he was shown. He also did not prepare or write any prescription. When he returned the next morning, at about 11 A.M., he found the godown aflame. It does not stand to reason that the labourer who was so seriously ill that he required to be taken for medical treatment at the dead of night, was not admitted in any hospital. Nor any prescription was prepared for him. Instead, he was returned after being given some oral medicine. This is a cock and bull story which we cannot believe. Not only this, we also note from the testimony of the I.O. Uma Shankar Singh Chandel PW 10 that the name of Sobaran Singh PW 8 (this witness) figured before him only on 2.11.1992. In our opinion, at a late stage of the investigation, Sobaran Singh PW 8 was simply picked up to give support to the wavering prosecution case.
14. On the fluid slate of the evidence adduced by prosecution, no charge could be found substantiated against the accused persons on conjectural approach. It is also a fact that the accused were exonerated in departmental proceedings. We should say in passing reference that standard of proof required to establish guilt in a criminal case is far higher than the standard of proof required to establish the guilt in departmental proceedings. Certainly, it is the primary principle that the accused must be and not merely may be guilty before a court can convict and the mental distinction between 'may be' and 'must be' is long and divides vague conjectures from sure conclusions. In the present case, the accusation against the accused persons could not travel from the range of suspicion to the realm of certainty. The evidence adduced by the prosecution miserably failed to establish that the accused respondents committed bungling in the stock of Tendu leaves and to cover up the shortage and to cause the evidence to disappear, they set the godown in question to fire.
15. In the final result, we allow the represented Criminal Appeal No. 445 of 2000 and set aside the conviction of the accused respondents, namely, Suresh Narayan Tripathi, Bhuneshwar Kumar Notiyal and Ramji Dubey under Sections 436 and 201 I.P.C. Government appeal No. 865 of 2000 is dismissed.
16. Judgment be certified to the lower court.