Rajasthan High Court - Jaipur
Ganesh & Others vs State on 3 January, 2011
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR. ** J U D G M E N T D.B.CR.APPEAL NO.193/1983 (Ganesh & ors. Vs. State) Date of Judgment : January 03rd ,2011 P R E S E N T REPORTABLE HON'BLE MR.JUSTICE DALIP SINGH HON'BLE DR.JUSTICE SMT. MEENA V.GOMBER Mr.P.C.Sharma, for the appellants. Mr.J.R.Bijarnia, P.P. for State. Mr.Shobhit Tiwari, amicus curiae. BY THE COURT: (Per Dr.Justice Meena V.Gomber)
The accused appellant Ganesh (since deceased), his two brothers Nannu & Haria and two sons Badri & Mangla preferred this appeal assailing the judgment & order of learned Sessions Judge, Jaipur District, Jaipur passed in Sessions case No. 10/82 on 30.11.1982, whereby the appellants Ganesh & his brother Nannu were convicted for offence under Section 302 IPC whereas his two sons Badri, Mangla and brother Haria for offence under Section 342 IPC. The five accused were sentenced as under:
(1) Accused-appellant Ganesh for Offence u/s.302 IPC:
Sentenced to life imprisonment.
(2) Accused-appellant Nannu for Offence u/s.302 IPC:
Sentenced to life imprisonment.
(3) Accused-appellant Badri, Mangla & Haria for Offence u/s.342 IPC:
Sentenced to 2 ½ months' rigorous imprisonment and a fine of Rs.500/-, in default of payment of fine to further undergo one month's simple imprisonment.
2. Appeal filed by Ganesh abated on account of his death.
3. Brief facts of the case as culled out by the prosecution are that in his Parcha Bayan Ex.P/15 recorded on 21.11.1981, PW-15 Bhura alleged that at about 10-10.30 am, he alongwith his sons Lalia, Chhotia and Ramsukha was working in Malia Balai's field.
4. On hearing hue and cry from his nearby situated field, he and his sons Lalia and Chhotia rushed to the field and found that Ganesh, Mangla, Badri, Kalia, Haria, Moria, Mannia, Nanuda, Kalya, Lachhya were forcibly trying to take away their submersible water pump and his wife Birdhi was seen begging of them to not take it away.
5. He and his sons Lalia and Chhotia also requested them not to remove the pump. The accused persons, on the contrary tied them to the tree and Haria kept watch on them.
6. Meanwhile, his third son Ramsukha also reached the spot who was sent by his mother to inform the police about the incident.
7. After tying Bhura and his two sons, they tried to disconnect the pump. On his wife's request to not take away the water pump, all the accused assaulted her with kicks and fists whereas Ganesh and Nannu caught hold of her arms and threw her in the well. The allegation was that after tying him, his two sons and throwing Birdhi in the well, they loaded the water pump in the camel cart and left. By that time, Ganga Ram, Sujya, Bhura Jat and many village people reached & took Birdhi out of the well but she was dead.
8. On this parcha Bayan, case was registered at P.S. Bagru against above named ten accused persons. During investigation, the complainant Bhura and his sons Lalia, Chhotia were medically examined on 23.11.1981 and post mortem of deceased Birdhi was conducted. The cause of her death was opined as asphyxia due to drowning.
9. After investigation, the charge-sheet was filed against ten persons for offences under Sections 302, 342 and 396 IPC.
10. On committal of the case, learned Sessions Judge framed charges. Accused Ganesh and Nannu were charged for offences under Sections 302, 342 and 396 IPC whereas others for offences under Sections 342 and 396 IPC. They denied charges and claimed trial.
11. In order to substantiate its case, the prosecution examined 23 witnesses and exhibited 31 documents. Out of 23 witnesses, 11 witnesses being PW-4, PW-6, PW-7, PW-8, PW-9, PW-11, PW-13, PW-14, PW-19, PW-20 and PW-21 were declared hostile.
12. During their examination under Section 313 Cr.P.C., the accused alleged false implication but did not lead any defence.
13. By way of impugned judgment, learned Sessions Judge convicted Ganesh & Nannu for offence under Section 302 IPC; Haria, Mangla and Badri for offence under Section 342 IPC. Rest of the accused were acquitted of all the charges.
14. We have heard the arguments of learned counsel for the appellants, amicus curiae as also the learned Government Advocate, and have perused the record.
15. It is not out of place to mention here that the State did not file appeal against the acquittal of rest of the accused persons. The impugned judgment was assailed mainly on the following grounds:
(i)First submission advanced was that the conviction of accused Ganesh and Nannu was based on the sole testimony of the husband of deceased PW-15 Bhura who is a highly interested witness. Further that PW-10 and PW-11, who are the sons of complainant and deceased and are claimed to have accompanied him to the spot, have also not supported him. Hence he being an interested witness, the conviction could not be based on his sole testimony. It was submitted that there were material discrepancies in the ocular evidence of PW-15,PW-10 and PW-11.
(ii)Second submission advanced by the learned counsel for the appellants was that with regard to the factum of tying of Bhura and his two sons also, there were number of contradictions and improvements/ embellishments in the testimony of PW-15 Bhura and his two sons PW-10 & PW-11. Further that the medical evidence does not corroborate their statements.
(iii)Third and last submission was that since the prosecution did not prove its case beyond reasonable doubt, the benefit of doubt should have been given to the appellants and that the appeal be allowed and the appellants Nannu, Haria, Mangla and Badri be acquitted of all the charges.
16. We have considered these arguments and have carefully gone through the evidence so as to re-appreciate the same.
17. Accused Ganesh and Nannu have been convicted for committing murder of deceased Birdhi by throwing her into the well. In this regard, the evidence of PW-17 Dr.Shiv Kumar, who conducted the post mortem of deceased Birdhi is important. PW-17 Dr.Shiv Kumar found following external injuries on her body as shown in post mortem report Ex.P-16:
(i) Bruise 7cmx1 ½ cm on the middle 1/3rd part of right arm in postero-medial aspect.
(ii) Abrasion 1 ½ cm x 1 cm on the back of left elbow joint.
(iii) Bruise ¾ cm x ½ cm on the antero-medial aspect of the left fore arm in lower 1/3rd part.
18. All the injuries were opined to be ante mortem and the cause of death was asphyxia caused as a result of drowning. Thus the death of deceased due to drowning is established.
19. Although the prosecution also came with the case that Birdhi died by drowning in the well but its allegation was that she was thrown into the well by Ganesh and Nannu. Now it is to be seen as to whether the allegation of her throwing into the well by Ganesh & Nannu is proved beyond reasonable doubt or not.
20. The foundation of the case is Ex.P-15 Parcha Bayan. The eye witnesses named in Parcha Bayan Ex.P-15 were Bhura himself, his two sons PW-10 Lalia, PW-11 Chhotia, PW-6 Suja, PW-8 Ganga Ram and PW-9 Bhura S/o Sheo Bux Jat.
21. PW-6 Suja, PW-8 Ganga Ram and PW-9 Bhura have been declared hostile by the prosecution and they do not support the prosecution story at all. In Ex.P-15 many other village people were stated to have reached but none has supported the prosecution case as they were also declared hostile.
22. The only witnesses left are PW-10 Lalia, PW-11 Chhotia and PW-15 Bhura himself.
23. Since the submissions advanced by the learned counsel for the appellants pertain to the alleged discrepancies in the ocular evidence of PW-15, PW-10 and PW-11, we first proceed to consider the veracity of the evidence of said witnesses.
24. In dealing with the submissions pertaining to the credibility of the witnesses PW-15, PW-10 and PW-11, we are conscious of the fact that the appreciation of ocular evidence is a herculian task. There is no fixed or straight jacket formula for appreciation of ocular evidence. The judicially evolved principles regarding the appreciation of the ocular evidence in a criminal case can be enumerated as under:
(I)If the Court before whom the witness gives evidence had the opportunity to form the opinion about the general tenor of evidence given by the witness, the appellate Court which had not this benefit will have to attach due weight to the appreciation of evidence by the trial court and unless there are reasons weighty and formidable it would not be proper to reject the evidence on the ground of minor variations or infirmities in the matter of trivial details.
(II)While appreciating the evidence of a witness, the approach must be whether the evidence of the witness read as a whole appears to have a ring of truth. Once that impression is formed, it is undoubtedly necessary for the Court to scrutinize the evidence more particularly keeping in view the deficiencies, drawbacks and infirmities pointed out in the evidence as a whole and evaluate them to find out whether it is against the general tenor of the evidence given by the witness and whether the earlier evaluation of the evidence is shaken as to render it unworthy of belief.
(III)Minor discrepancies on trivial matters not touching the core of the case, hyper technical approach by taking sentences torn out of context here or there from the evidence, attaching importance to some technical error committed by the investigating officer not going to the root of the matter would not ordinarily permit rejection of the evidence as a whole.
(IV)When eye-witness is examined at length it is quite possible for him to make some discrepancies. But courts should bear in mind that it is only when discrepancies in the evidence of a witness are so incompatible with the credibility of his version that the Court is justified in jettisoning his evidence.
(V)Too serious a view to be adopted on mere variations falling in the narration of an incident (either as between the evidence of two witnesses or as between two statements of the same witness) is an unrealistic approach for judicial scrutiny.
25. These principles have been culled out from the decisions of Supreme Court reported as Bharwada Bhoginbhai Hiribhai Vs. State of Gujarat- 1983 Cr.L.J 1096; Leela Ram Vs. State of Haryana-1997 Cr.L.J. 3178 and Tahsildar Singh Vs. State of U.P.-1959 Cr.L.J.1231.
26. PW-10 Lalia son of deceased, in his examination in chief, had deposed that Nannu and Ganesh caught hold of his mother and threw her in the well. However, in his cross-examination, he claimed to have reached after about 40-45 minutes of his father's reaching and that his brother Chhotia also accompanied him. According to him, when he and his brother reached, they saw their father Bhura tied to the tree and Ganga Ram, Suja and Bhura were seen taking his mother out of the well. They also started helping them.
27. PW-11 Chhotia also corroborates the statements of PW-10 when he states that after hearing hue and cry, their father Bhura went to the spot whereas he and his brother Lalia went later. When they reached, they saw their father tied to the tree and the mother already in the well. He also started helping in taking deceased out of the well.
28. Strangely PW-11 Chhotia who is the son of deceased & complainant, has also been declared hostile. During his cross-examination by the Public Prosecutor, he categorically stated that he was not tied by the accused persons and that he did not ask his father as to how his mother fell in the well.
29. During his cross-examination, he reiterated that by the time he and his brother reached their mother was already in the well and they also started helping to take her out.
30. PW-12 Ramsukha, the third son of complainant and deceased had, admittedly, been sent by his mother to inform the police. As such, at the relevant time, he was not present. His conduct, even otherwise, is unnatural as after informing the police, he did not bother to come back to the place of occurrence to see as to what happened to his parents.
31. Thus the only testimony which remains to be seen is that of PW-15 Bhura, the husband of deceased.
32. He, admittedly, can be said to be an interested witness, being closely related to the deceased. But that, by itself, cannot be said to be a ground to discard his evidence. The golden rule, in such a situation, is that the evidence of PW-15 needs to be weighed very carefully and cautiously before accepting the same.
33. Applying the above mentioned principles, if the evidence of PW-15 Bhura is weighed in the light of other evidence and circumstances, it can safely be concluded that his sole testimony cannot be said to be of sterling worth so as to base the conviction of accused for a serious offence like murder or any offence.
34. PW-15 Bhura claims to have seen Ganesh and Nannu catching hold of his wife and throwing her in the well. Further according to him at the time when the accused Haria, Mangla and Badri were tying him, Ganga Ram, Suja and Bhura came for his rescue and witness Ganga Ram untied him. Whereas in his Parcha Bayan, he claims that all the accused persons tied him and Haria kept a watch on him and his sons. He claims that his sons were also tied whereas both his sons PW-10 and PW-11 do not claim to have been tied by any accused.
35. During his cross-examination, he deposed that he was tied about 50-60 ft away from his Kothi and that because of his weak eye sight he cannot identify a person from a distance of 40-50 steps.
During his further cross-examination, he claims to have lodged the report on the basis of whatever was told to him by Ganga, Suja and Bhura whereas in Ex.P-15 he claims to have seen the accused persons when he heard hue and cry from his field. Moreover he claims to have reached at the place of occurrence alongwith his sons. Whereas his sons PW-10 & PW-11 claim to have reached about 40-45 minutes after their father. According to PW-10 & PW-11, their mother was already in the well.
36. In his court statements, he deposed about his purchasing an engine from Jagdish @ Lala Maharaj which in fact belonged to Ganesh as Jagdish @ Lala Maharaj had not paid the price to Ganesh. In turn Lala Maharaj passed it on to PW-15 Bhura who was supposed to pay Rs.1600/- being the price of engine to Ganesh. PW-15 Bhura claimed to have paid Rs.1600/- to Chittar whereas Chittar denied having been paid any money.
Chittar was examined as PW-4 rather he claims that money was to be paid within one month and whether money was paid or not he did not know. According to him, money was neither paid through him nor in his presence to Ganesh.
37. In his cross-examination, PW-4 admitted that he had gone with Bhura to Jagdish @ Lala Maharaj but denied that Rs.1600/- was given by Bhura to him.
38. The other witness Ganga Ram named as witness in Ex.P-15 Parcha Bayan was examined as PW-1, who is also not hostile, claims that he and Hanuman went together. According to him, Haria, Ganesh, Kalia, Badri and Mangla had gone to Bhura's Kothi and took the engine on camel cart. They heard Bhura asking them to first settle the matter and then take the engine and Bhura also asked them to bring Chittar as Chittar was a surety.
39. PW-1 deposed in his cross-examination that deceased Birdhi threatened accused saying that if they took the engine, she would set the hut on fire and falsely implicate them.
40. PW-2 Hanuman also supports PW-1 Ganga when he claims to have seen the camel cart in Bhura's Kothi alongwith Ganesh, Haria, Badri and Nannu. According to him they were trying to take the engine and Bhura was asking them not to take it.
41. Besides the above mentioned witnesses, sons of Bhura and deceased also do not support the fact that accused persons Ganesh & Nannu threw deceased Birdhi in the well nor do they support the f act of their being tied to the tree.
42. In these circumstances, the statements of PW-15 Bhura read alongwith the statements of above mentioned prosecution witnesses and other circumstances do not inspire such confidence so as to make basis of conviction of accused persons for any offence.
43. Discrepancies, as pointed out about in the statement of PW-15, by no standard, can be termed as minor. In my view, the shifting stand taken by PW-15 at different stages, which is materially at variance with the prosecution case, makes PW-15 Bhura wholly untrustworthy and unreliable witness and it would not be safe to base the conviction only on his sole testimony.
44. It is true that conviction can be based on the testimony of a single eye witness provided such witness passes the test of reliability. So long as the sole eye witness is a wholly reliable witness, conviction can be based on his testimony alone without looking for some independent corroboration. However, in this case the sole eye witness in our view, is wholly unreliable and his testimony is liable to be discarded in toto.
45. We are of the opinion that the prosecution had failed to place any cogent evidence on record to prove beyond shadow of reasonable doubt that the appellants Nannu & Ganesh (since deceased) had thrown deceased in the well or that other appellants tied the three of them.
46. In the light of above discussions, we conclude that the learned Addl. Sessions Judge committed an error by basing the conviction of the appellants on the sole testimony of PW-15, who, as already stated above, is totally unreliable and untrustworthy.
47. On the basis of discussion made hereinabove, the conviction of accused persons cannot stand.
48. The appeal of accused-appellants Nannu, Badri, Mangla and Haria deserves to be allowed and is hereby allowed and the conviction of accused Nannu under Section 302 and of Badri, Mangla and Haria under Section 342 IPC is set aside.
49. The accused are already on bail. The bail bonds executed by the appellants shall remain in force for next six months as per provisions of Section 437-A of the Code of Criminal Procedure.
50. Appeal filed by Ganesh is dismissed as abated.
(Dr.MEENA V.GOMBER),J. (DALIP SINGH),J.