Allahabad High Court
State Of U.P. vs Satyendra Alias Durga S/O Jag Prasad ... on 18 November, 2005
Bench: M.C. Jain, Vinod Prasad
JUDGMENT
M.C. Jain and Vinod Prasad, JJ.
1. The state has come up in appeal against the judgment and order dated 19.2.1981 passed by Sessions Judge, Basti, in S.T. No. 350 of 1980 State v. Satyendra @ Durga and Ors., by which he has acquitted the accused respondents namely, Satyendra @ Durga, Indra and Deo Nath for the offence under Sections 302/34 I.P.C., Police Station Kulwari, District Basti.
2. The prosecution allegations were that Shiv Bansh Pandey (Deceased) was the resident and Pradhan of Village Semra Chigan, P.S. Kalwari, District Basti. There was dispute of Pradhani between him and accused respondents. Four years earlier the respondents accused got him suspended from the post of Pradhan but the deceased obtained a stay order through a writ petition from the High Court. However, accused respondent Satyendra got himself declared as Pradhan and started looking after the work of that office. Deceased had filed a complaint in the district Court at Basti against this wrong usurpation of office by accused Satyendra @ Durga.
3. On the date of incident i.e. 2.6.1980 deceased left his house on the cycle to do pairvi in the aforesaid case. Soon thereafter the informant Vishwa Nath Pandey (P.W. 1), son of deceased, also started for his school at Nagar Bazar, on cycle, where he was a teacher and was accompanied by Parmatma Prasad (P.W. 3) who was to go to the Court to give evidence in the complaint case lodged by Shiv Bansh Pandey (deceased) and they were 100 paces behind him. At about 8.30 AM when deceased reached near the cemetery situated towards the south of the village Mantara, all of a sudden, the three accused respondents-Satyendra alias Durga armed with knife, Indra Deo and Deo Nath, armed with lathies, who were hiding behind Munja bushes, appeared on the scene and Indra Deo and Deo Nath started belaboring the deceased with lathies as a result of which he fell down and then Satyendra alias Durga assaulted him with knife. Witnessing this, P.W. 1 Vishwanath and P.W. 3 Parmatma Prasad raised hue and cry on which P.W. 4 Rameshwar and 5-6 people reached on the spot and the assailants ran away towards south. P.W. 1 informant put the injured on the cot and was carrying him to the district hospital Bahadurpur when, near the hospital, the deceased breathed his last. Leaving his corpse in front of the hospital, the informant scribed the first information report, covered a distance of 5 Kms. and lodged it at Police Station Kalwari on the same day 2.6.1980 at 10.30 A.M. P.W. 2 Head Constable Rama Kant Dubey, prepared the chik report and made the GD entry registering the case under Section 302 IPC. In the absence of Station Officer, Sub Inspector Bhola Yadav (not examined as witness in the trial by the prosecution) started the investigation. He conducted inquest on the dead body, prepared other relevant documents and dispatched the dead body for post mortem. He made the recoveries of blood, cycle etc. and also prepared the site plan and inspection note (Ex. Ka 5 to 13) The autopsy on the dead body of the deceased was conducted by Dr. S.G. Tekriwal on 3.6.1980 at 3 P.M. The doctor found total fifteen injuries out of which two were abrasions on bridge of nose and eye brow, eight contusions on upper arm, fore arm, back, buttock, right thigh and on leg, one lacerated wound on right forearm, one incised wound 25 cm. below knee joint, two multiple abraded contusions and multiple contusions on right leg and left leg. The accused admitted the genuineness of the post mortem report and dispensed with the formal proof of it by nothing dated 8.1.1981. So, the prosecution did not examine the doctor who had conducted the post mortem. P.W. 5 Station Officer Ram Nath took up the investigation on 4.6.1980 and after completing the same submitted the charge sheet (Ex. Ka 14) against the accused in the Court on 2.7.1980.The accused were tried under Section 302/34 IPC after framing charge on 19.12.1980.
4. The prosecution examined total five witnesses to bring home the guilt of accused out of which three were eye witnesses- P.W. 1 informant Vishwanath, P.W. 3 Parmatma Prasad and P.W. 4 Ramesar. P.W. 2 was the Head Constable who had recorded the FIR and has prepared the GD entry and P.W. 5 is the Station Officer, the second I.O. who has submitted charge sheet against the accused in Court.
5. In the trial P.W. 1 Vishwa Nath and P.W. 3 Parmatma Prasad supported the prosecution case but P.W. 4 Ramesar turned hostile and did not support the prosecution. The two witnesses P.W. 1 and P.W. 3 repeated the same facts and deposed that the deceased was done to death by the accused while he was going to the Court. They repeated the same version as that of the FIR. P.W. 5 Station Officer Ram, Nath Yadav proved the police papers and further stated that he submitted the charge sheet against die accused after completing the investigation.
6. The accused were examined under Section 313 Cr.P.C. wherein they denied committing of any crime and stated that they had been falsely implicated in the case due to enmity and the prosecution case was false. They examined D.W. 1 Lalta Prasad Yadav to say that he was the driver of tractor of Rajwant Pandey and the informant was not present on the spot at the time and place of incident. He was, according to him, informed by Rajwant Pandey in Nagar Bazar at his residence about his father's murder and on his request he (this witness) brought him to the hospital on the tractor of Rajwant Pandey, where the dead body of his father was lying.
6. The trial Court after a careful scrutiny and critical appreciation of the evidence found that none of the two witnesses who supported the prosecution case had the opportunity to see the incident and the possibility of the deceased being murdered by some unknown persons and false implication of respondent accused, because of enmity, could not be ruled out. Only interested persons had deposed against the accused and in view of contradictory nature of their evidenced the prosecution utterly failed to bring home the guilt of the accused and thus he acquitted them.
7. We have heard Ms. N.A. Moonis, learned AGA in support of this appeal and Sri P.N. Misra, Learned Senior Counsel for the respondents accused
8. It was argued on behalf of the appellant that the acquittal is bad in law as the occurrence had occurred in broad daylight, and there is no reason to disbelieve the evidence of P.W. 1 and 3 and that the medical examination corroborates the prosecution case. She also urged that the respondent accused had strong motive to commit murder of the deceased because of Pradhani rivalry and because of opposition faced by them from the deceased on all activities of economic gains done by them. She further submitted that the reasons given by the trial Court to disbelieve the prosecution case are faulty and cannot be sustained in law. The trial Court has committed a grave error in not relying upon the testimony of P.W. 1 and P.W, 3. Their evidence is intact, believable and so the prosecution has succeeded in bringing home the guilt of the accused respondents and they are liable to be convicted and the appeal deserves to be allowed.
9. Per Contra, Sri P.N. Misra, the learned Senior Counsel on behalf of accused respondents submitted that the trial Court has correctly appreciated the evidence and it has given cogent and convincing reasons for not believing P.W. 1 and 3 and his reasoned conclusions cannot be said to be perverse or unreasonable or not borne out from the record and, therefore, this Court should not disturb the finding of acquittal recorded in favour of the respondents accused.
10. In the light of submissions made by the rival sides we ourselves have gone through the evidence and analysed the record.
11. It is clear from the evidence that the prosecution had relied upon two witnesses-P.W. 1 and P.W. 3. So far as P.W. 1 is concerned, he is the son of the deceased and an interested and inimical witness. A perusal of his evidence shows that he has deposed falsely regarding motive and suspension of the deceased at the behest of the accused. He has admitted that he did not know as on whose application the deceased was suspended Ex. Ka 16 and Ka 17 filed by the prosecution show otherwise contrary to the claim of P.W. 1. They show that the deceased was suspended on the application of Jagdish, Uma Pati and Ram Ratan. None of them is an accused in the present case. The I.O. also did not peruse this application. On the other hand, the defense paper Ex. Kha 7shows that BDO Bahadurpur directed the deceased to hand over the charge to accused Satyendra on 16.11.1976. This, according to the defence case, was done due to embezzlement charge against the deceased. This falsifies the motive alleged by prosecution. He also deposed that his clothes were blood stained while lifting the deceased but this fact does not find any mention in the GD. Nor his clothes were taken in custody. He also did not receive any injury in the incident even though accused turned towards him. He did not make any attempt to save the deceased when he was being assaulted. The evidence of D.W. 1 shows that he was present at his house at Nagar Bazar on the date and time of incident. It is significant to note that the prosecution did not suggest to D.W. 1 that the P.W. 1 does not have any house in Nagar Bazar nor it suggested to him that the informant (P.W. 1) was not present at his house. Informant has admitted in his evidence that he was a teacher in Janta Inter College and that his wife was also a teacher in Shishu Vidyalaya Nagar Bazar. Since the session of school was going on when the incident took place, the presence of informant at his house in Nagar Bazar was most natural. He could not therefore be present at the spot.
12. As regards P.W. 3, had he be present on the fateful day at the time of the incident, he would have accompanied the deceased instead of first informant. He was the witness of the deceased and he had to give evidence in that very case on the day of the incident and, therefore, he would have accompanied the deceased instead of informant who had to go another way. It is not understandable as to why the deceased wouldleave his witness behind and go all-alone. P.W. 3 was the person who was inimical to the accused respondents as he had lodged a report against them under Section 452/323/341/143 IPC (Ex. Kha 4) and he had also managed to add to his estate with the help of the deceased as Pradhan. Deceased had helped him to get 2-3 biswas of land as a landless labourer from SDM through a resolution of Gaon Sabha when the deceased was Gram Pradhan, though he was not landless and had agricultural land. He has specifically stated that he did not accompany the deceased though he had to give evidence in his case. He has assigned simultaneous attack by all the accused during investigation but later on in the Court he resiled from the said statement just to suit the prosecution case. He also did not tell investigating officer that the deceased was assaulted with knife by Satyendra when he fell down. Significantly enough, the deceased had received only one sharp weapon injury and that was situated 25 cm. below left knee joint which could not be attributed to murderous knife assault by the accused. Obviously, his evidence runs counter to medical evidence. He also deposed that his clothes were blood stained but neither his clothes were taken in custody nor this fact finds support from any other evidence but for his ipse dixit. He also did not receive any injury in the incident and had he been present he would have been assaulted also as he was also inimical to the accused. He also did not accompany the informant to the police station. All these facts render his presence on the spot doubtful. Thus we concur with the finding of the trial Court that this witness was not present on the spot and did not see the incident.
13. The prosecution did not examine any independent person and the only independent witness P.W. 4 Ramesar did not support the prosecution case and turned hostile.
14. The defence suggested that the deceased has many enemies and, therefore, he could have been done to death by others than the accused is also well founded. The defence paper Ex. Kha 1 (memo of revision No. 137 in consolidation Under Section 48 of Consolidation of Holdings Act) Ex. Kha 2 and Kha 3 (copies of order sheets dated 13.3.1980 and 14.3.1978), show that the deceased had other enemies also because of land dispute. The possibility of the murder of the deceased by some unknown person (s) also cannot be ruled out on the facts and circumstances of the case. It is not necessary for the Court to speculate this behalf. We have just mentioned it as a passing reference.
15. For reasons stated above, we are of the opinion that the trial judge was justified in not relying upon the prosecution witnesses and has recorded correct findings. His view cannot be said to be perverse or unreasonable. It also can be said that the view taken by the trial Court is not possible and hence we uphold the judgment of the trial Court.
16. The appeal lacks merit and is dismissed.
17. The accused respondents are already on bail.
18. Certify the judgment to the lower Court to incorporate necessary entries in relevant register and to report compliance within two months.