Madhya Pradesh High Court
Alloo @ Koshi Pd. & Ors. vs The State Of Madhya Pradesh on 21 September, 2012
1 Cr. A. No.1515/199
HIGH COURT OF MADHYA PRADESH JABALPUR
Criminal Appeal No.1515/1999
Anantram Barar and another
Vs.
State of Madhya Pradesh
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Present : Hon'ble Shri Justice N.K. Gupta.
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Name of counsel for the parties:
Shri M. Safiquallah, counsel for the appellants.
Shri S.K. Kashyap, Public Prosecutor the respondent/State.
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JUDGMENT
(Delivered on 21st day of September, 2012) The appellants have preferred this appeal against the judgment dated 26.5.1999 passed by the 4 th Additional Sessions Judge, Chhatarpur in S.T. No.149/98, whereby the appellant No.1 was convicted for the offences punishable under Sections 394/398 of IPC and sentenced for seven years' R.I. with fine of `500/-. In default of payment of fine, he was to undergo for one year's R.I. in addition, whereas the appellants Nos. 2 & 3 were convicted for the offence punishable under Section 394 of IPC and sentenced for five years' R.I. with fine of `500/- each. In default of payment of fine, one year's R.I. was directed against each of them.
2. The prosecution's case in short is that on 1.3.1997 2 Cr. A. No.1515/199 at about 11:00 a.m., Rajendra Prasad Nigam (PW-10), Advocate was going from Tikamgarh to Muskara on his motorcycle. When he reached a culvert of Tigaila, three unknown persons stopped him and one accused shown a pistol and others accused persons snatched a sum of `250/- from his pocket alongwith one wrist watch of Romar Company, one golden ring and one silver ring. Thereafter, they tied the hands and legs of the complainant by a rope of nylon and a muffler of the complainant and left him in a field. The culprits took his motorcycle bearing registration no. MP-15/E-5360. The complainant went to the Police Station Hamirpur, District Chhatarpur and lodged an FIR Ex.P/2. After sometime, the appellants were arrested by the police. On interrogation, one silver ring was recovered from the appellant Ram Milan, whereas one Romar watch was recovered from the appellant Anantram. Similarly, one hand made pistol of 12 bore alongwith a golden ring was recovered from the appellant No.1 Allu @ Kashi Prasad. On 1.7.1997, a test identification parade was arranged in which the victim identified the appellant No.1 Allu @ Kashi Prasad before the Tahsildar, Nowgaon. On 5.6.1997, remaining appellants were identified by the victim Rajendra Prasad in the test identification parade. After due investigation, a charge sheet was filed before the J.M.F.C. Nowgaon, who committed the case to the Sessions Court, Chhatarpur and ultimately it was transferred to the 3 Cr. A. No.1515/199 learned 4th Additional Sessions Judge, Chhatarpur.
3. The appellants abjured their guilt. They did not take any specific plea, but they have stated that they were falsely implicated in the matter. No defence evidence was adduced.
4. The learned 4th Additional Sessions Judge, Chhatarpur after considering the prosecution's evidence convicted the appellant No.1 for the offences punishable under Sections 394/398 of IPC, whereas the appellant Nos. 2 and 3 were convicted for the offence punishable under Section 394 of IPC only and sentenced as mentioned above.
5. During pendency of this appeal, the appellant No.1 Allu @ Kashi Prasad was executed with the entire sentence imposed by the trial Court and therefore, his appeal was dismissed being infructuous. Therefore, the present appeal is to be considered for the appellant Nos.2 & 3 only.
6. I have heard the learned counsel for the parties.
7. The learned counsel for the appellants has submitted that there was no named FIR against the appellants. The robbed property alleged to be seized from the appellants was not duly identified by the victim. Similarly, test identification parade was arranged much late after the arrest of the appellants and therefore, it lost its value. The appellants may not be convicted for the offence punishable under Section 394 of IPC. In alternate, it is submitted that the appellants remained in the custody for more than two years and 4 Cr. A. No.1515/199 therefore, it is prayed that their jail sentence may be reduced to the period, which they have already undergone in the custody.
8. On the other hand, the learned Public Prosecutor has submitted that the conviction as well as the sentence directed by the trial Court appears to be correct and therefore, in the present appeal, there is no reason by which any interference can be done in the decision given by the trial Court.
9. After considering the submissions made by the learned counsel for the parties and looking to the facts and circumstances of the case, it is to be considered as to whether, the appeal filed by the appellants can be accepted? If no, then the sentence directed against the appellants can be reduced?
10. In the present case, there was no named FIR against the appellants. Case is dependent upon the circumstantial evidence i.e. seizure of robbed property and identification of the appellants. The independent witnesses i.e. Harnam Singh (PW-6) and Gulab Singh (PW-8) relating to seizure have turned hostile. They did not support the prosecution's case for seizure of any property, seized from the appellants. However, the Investigation Officer S.P. Singh Baghel (PW-14) has proved the memos Exs.P/8 & P/9 under Section 27 of the Evidence Act given by the appellants. He has further proved that a Romar watch was found in the 5 Cr. A. No.1515/199 possession of the appellant Anantram and therefore, seizure memo Ex.P/12 was prepared. Similarly, silver ring and a Lungi were recovered from the appellant Ram Milan and a seizure memo Ex.P/11 was prepared. In the cross-examination of this witnesses, nothing irregularity could be brought and therefore, his testimony can be believed by which it is proved that a Romar watch was recovered from the appellant Anantram, whereas silver ring and a Lungi were recovered from the appellant Ram Milan.
11. Various seized articles were shown to the victim by Kailash Chand (PW-3), who was the President of Nagar Panchayat, Harpalpur. Initially, the witness Kailash Chand turned hostile but thereafter, he accepted that he arranged the identification of the property but looking at his evidence, it appears that he was confused. It appears that the memo Ex.P/6 was prepared by the police, and Kailash Chand simply put his signature on that memo. Similarly, the victim Rajendra Prasad has accepted in examination-in-chief that he identified his articles before the police and thereafter, he was declared hostile. He has also accepted that he identified his articles before some reputed person but, again he has accepted that seized Lungi was not of him. In para 9 of his cross- examination, he has accepted that a Police Officer was present at the time of identification. Looking at the evidence of the witness Kailash Chand and the complainant Rajendra Prasad, 6 Cr. A. No.1515/199 identification of the articles appears to be doubtful and it is not proved beyond doubt that the articles seized from the appellants were of the complainant. Hence, it is not proved that any robbed property was seized from the appellants.
12. The second part of the evidence was that the complainant Rajendra Prasad identified the appellants in their test identification parade. A memo Ex.P/17 was prepared by Tahsildar Shri B.P. Rawat (PW-15). He has stated that he arranged the test identification parade and the complainant identified the culprits in his first round. The complainant Rajendra Prasad (PW-10) has proved the test identification parade memo Ex.P/17 that he identified the appellants Anantram & Ram Milan in the queue, where so many persons were standing. No adverse material could be brought in the cross-examination of this witness and therefore, it cannot be said that the test identification memo was doubtful.
13. The learned counsel for the appellants has submitted that the appellants were arrested on 3.5.1997, whereas the test identification parade was arranged on 6.6.1997 i.e. about after a month and therefore, it was not safe to rely on that test identification parade because the victim had an opportunity to see the culprits during their police remands and judicial remands. In the present case, the contention raised by the learned counsel for the appellants cannot be accepted because the complainant was a practicing 7 Cr. A. No.1515/199 lawyer of Harpalpur and he had no opportunity to visit the Civil Court, Nowgaon on and often. Since he was not the resident of Nowgaon therefore, his presence could be obtained for identification parade in a month, the delay was caused due to non-availability of the complainant. Under such circumstances, where the complainant was a resident of Harpalpur, there was no possibility for him to see the accused persons prior to the test identification parade. A suggestion was given to the victim that he saw the culprit Allu @ Kashi Prasad at Central Jail, Jhansi but no such suggestion was given for the remaining appellants. Under such circumstances, no doubt is created in the test identification parade arranged against the appellants No.2 & 3.
14. The complainant Rajendra Prasad has stated about the incident, which was not at all challenged and therefore, it is apparent that the complainant was robbed by three persons. It is also proved by the complainant that the appellants No.2 & 3 were the persons, who robbed him. Under such circumstances, the offence punishable under Section 392 of IPC is made out against the appellants No.2 & 3. The trial Court has convicted the appellants No.2 & 3 for the offence punishable under Section 394 of IPC. The complainant Rajendra Prasad has stated in his statement that he was being assaulted by the culprits during the robbery, but it was nowhere mentioned in the FIR Ex.P/2 that he was assaulted by 8 Cr. A. No.1515/199 any of the culprits. Similarly, it was nowhere mentioned that the appellants had any weapon in their hands at the time of incident. Under such circumstances, the allegations made by the victim Rajendra Prasad appears to be incorrect. The overt act of the appellants, which is proved before the Court was that they committed robbery with the complainant but it is nowhere proved that while attempting to commit robbery, they assaulted the victim or attempted to commit any assault. Under these circumstances, the appellants could not be convicted for the offence punishable under Section 394 of IPC. The trial Court has erred in convicting the appellants for the offence punishable under Section 394 of IPC, whereas they should have been convicted for the offence punishable under Section 392 of IPC.
15. So far as the sentence is concerned, as submitted by learned counsel for the appellants, it is true that the appellants were youths of 22-23 years of age at the time of the incident. They did not have any criminal past at that time. They were the first offender. At present, they have faced the trial and appeal for last 14 years. They remained in the custody during the trial for more than 18 months' and two years approximately including their custody period during the appeal. Hence, on the basis of above circumstances and gravity of the offence committed by the appellants, it would be proper to reduce their jail sentence to the period, which they 9 Cr. A. No.1515/199 have already undergone in the custody.
16. On the basis of aforesaid discussion, the appeal filed by the appellants can be partly allowed and therefore, it is hereby partly allowed. The conviction as well as the sentence directed against the appellants for the offence punishable under Section 394 of IPC is hereby set aside. They are acquitted from the charge of offence punishable under Section 394 of IPC, but they are convicted for the offence punishable under Section 392 of IPC under the same head of charge. However, they are sentenced with R.I. for a period, which they have already undergone in the custody.
17. At present, the appellants are on bail. Their presence is no more required before this Court and therefore, it is directed that their bail bonds etc. shall stand discharged.
18. Copy of the judgment be sent to the trial Court alongwith its record for information.
(N.K. GUPTA) JUDGE 21.09.2012 pnkj