Kerala High Court
State vs Jomon @ Jojo on 28 March, 2011
Author: P.S.Gopinathan
Bench: Pius C.Kuriakose, P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Death Sentence Ref..No. 7 of 2009()
1. STATE
... Petitioner
Vs
1. JOMON @ JOJO
... Respondent
For Petitioner :PUBLIC PROSECUTOR
For Respondent :SMT.SATHYASREEPRIYA (STATE BRIEF).
The Hon'ble MR. Justice PIUS C.KURIAKOSE
The Hon'ble MR. Justice P.S.GOPINATHAN
Dated :28/03/2011
O R D E R
"CR"
PIUS C. KURIAKOSE & GOPINATHAN, JJ.
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DSR. No. 7 OF 2009
&
Crl. Appeal No. 2294 OF 2009
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Dated this the 28th day of March, 2011
J U D G M E N T
~~~~~~~~~~~~ P.S.Gopinathan, J.
The 3rd Additional Sessions Judge (Ad hoc-I), Thodupuzha by judgment dated 6-10-2009 in Sessions Case No. 344 of 2007 found the respondent in D.S.R. No. 7 of 2009, who is the appellant in Criminal Appeal No. 2294 of 2009, guilty for offence under Sections 302, 323 and 447 I.P.C. Consequently, he was convicted and sentenced to death and a fine of Rs.500/- for offence under Section 302 I.P.C. For offence under Section 323 IPC, he was sentenced to rigorous imprisonment for one year. For offence under Section 447 I.P.C. he was sentenced to rigorous imprisonment for three months. The capital sentence was referred to this Court as mandated under Section 366 of the Code of Criminal Procedure. It is in pursuance to that reference, D.S.R. was registered. Assailing the conviction and sentence, the appeal was preferred by the convict, (hereinafter referred to as the appellant) through the Superintendent, D.S.R.No.7/2009 2 Central Prison, Thiruvananthapuram.
2. The prosecution case in brief is that at early morning on 2-9-2006 the appellant committed murder of his mother and grandfather. Then he set ablaze the dead bodies. In that process the appellant sustained burns. With the burns the appellant went to the house of PW7 Nandini, a neighbour and requested help for fetching a vehicle to go to hospital. Taking the request seriously the husband of PW7 went out in search of vehicle. Then the appellant entered the house of PW7 and threw out their radio. PW7 got scared and ran to the house of another neighbour, late Damodaran. The appellant followed her. Seeing it, PW7 entered the house of Damodaran and escaped through the back door. At about 6.00 a.m., the appellant trespassed into the property of deceased Damodaran situated in Mukkadan Kara in Konnathadi Village in Idukki District and requested to fetch a vehicle. PW-3, the son of Damodaran, who is the husband of Santha, proceeded in search of vehicle. The appellant stated that he had arrived there after murdering his mother and grandfather. Hearing this, Damodaran asked PW-3 to call the D.S.R.No.7/2009 3 neighbours. PW-3, instead of searching for vehicle, went to PW1, an immediate neighbour and reported the matter. No sooner PW3 went out than the appellant started brutally assaulting Damodaran with an axe marked as MO1. Seeing it Santha cried aloud. PW6, Aliamma, another neighbour, hearing the cry rushed to rescue. Then PW6 was slapped . PW6 got injured and fell down. Being got scared, PW6 fled away. Then Santha attempted to intervene. Santha was also brutally assaulted with MO1. PW-1 rushed to the house and found that the appellant was standing with MO1 in his hand. Santha and Damodaran were found lying in the courtyard with bleeding inujuries. When asked, what he was doing, the appellant responded that he would murder all. PW-1 got scared and retreated. PW1 also obstructed PW-3 going to the house and asked to call the other neighbours. PW1 asked the appellant to put down MO1. Obeying the commands of PW-1, the appellant put down MO1 and went out. PW-1, with the help of PW-2 and other locals caught the appellant and tied the hands and legs. Damodaran and Santha were lifted to the hospital in a jeep driven by PW-8. The matter was reported to the police. Police D.S.R.No.7/2009 4 party headed by PW18, the Sub Inspector of Police, Vellathooval Police Station rushed to the scene and the appellant was taken to the Taluk Head Quarters Hospital, Adimali and arranged surveillance. PW-1 went to the Vellathooval Police Station and narrated the incident to PW18. PW-18 recorded Ext.P1 first information statement given by PW-1. On the basis of Ext.P1, a case as Crime No. 56 of 2001 for offence under Section 447 and 307 I.P.C was registered for which Ext.P1(a) first information report was prepared.
3. Damodaran and Santha were first taken to Morning Star Medical Centre at Adimali, wherein PW-13 was the Casualty Medical Officer. Both the injured were in a critical condition. Blood pressure was not palpable. PW-13 provided first aid and soon referred the injured to a major hospital. Accordingly, the injured were taken to the Medical College Hospital, Kolencherry, wherein PW-11 was the Casualty Medical Officer. PW11 examined Damodaran and was referred to PW10, the consultant Neuro Surgeon of the Medical College Hospital. On the way to the hospital, Santha succumbed to the injuries. C.T. Scan on the D.S.R.No.7/2009 5 head of Damodaran showed deffused subarachnoid Heamorrhage. He was immediately ventilated. But his condition deteriorated and expired by 11.15 a.m. on the same day. Matter was reported to the police. On getting death information, PW-18 filed Ext.P13 report for substituting Section 302 IPC for 307 IPC and the matter was reported to the Circle Inspector of Police, Adimali, who was examined as PW19. As instructed by PW19, PW-18 went to the hospital and conducted inquest on the body of Damodaran. Ext.P2 is the inquest report wherein PW4 is an attester. PW18, then rushed to the spot of occurrence and prepared Ext.P11 scene mahazar wherein PW15 is an attestor. He seized material objects M.Os.1 to 5 with the assistance of PW-14, the Scientific Assistant attached to the Forensic Science Laboratory Unit at Kottayam. PW17, the Assistant Sub Inspector conducted Inquest on the body of Santha. Ext.P3 is the Inquest report wherein PW5 is an attestor. On 3.9.2006, PW19 took over the investigation. He recorded the statement of the witnesses and filed Ext.P14 report specifying the address of the appellant. Then he filed Ext.P15 report to incorporate Section 323 IPC. On 12-9-2006, the appellant, while in hospital, was D.S.R.No.7/2009 6 remanded to the judicial custody on the basis of a report furnished before the Judicial Magistrate of the First Class, Adimali. MO6, a lunki worn by the appellant at the time of occurrence was recorded. The Appellant was discharged from the hospital on 15-9-2006. Thereupon, he was remanded to Sub Jail, Devikulam for which Ext.P18 report was filed.
4. PW19 forwarded the material objects to the committal court along with Ext.P19 property list. In pursuance to the forwarding note, copy of which was marked as Ext.P20, submitted by him, the committal court forwarded the material objects to Forensic Science Laboratory, from where Ext.P21 report was obtained after forensic examination. On completing the investigation, the charge sheet was submitted before the Judicial Magistrate of First Class, Adimaly alleging offence under Sections 302, 323 and 447 IPC.
5. The appellant, who was in judicial custody, was produced before the committal court in pursuance to the production warrant issued. The copies of the final report and D.S.R.No.7/2009 7 other connected records were furnished to the appellant. The offence u/s 302 IPC being triable by a Court of Session, by order dated 29.6.2007, the case was committed to the Court of Session, Thodupuzha, from where the case was made over to the Additional Sessions Judge. Since the appellant was not defended by a lawyer, Adv. Sri.Joby George was engaged at State cost to defend the appellant. After hearing the appellant and the prosecution, on finding that there are materials to send the appellant for trial, a charge for the above said offences was framed. When read over and explained, the appellant pleaded not guilty. Hence, he was sent for trial. On the side of the prosecution, PWs1 to 19 were examined. Exts.P1 to P22 and MOs 1 to 6 were marked. During cross examination of PWs 6 and 8, certain portions of their case diary statements were marked as Exts.D1 to D3. After closing the evidence for the prosecution, the appellant was questioned under Section 313(1)
(b) of the Code of the Criminal Procedure. The appellant denied the incriminating evidence and further stated that he went to bed at 8 p.m. on the previous day. When he woke up he found himself amidst fire. He sustained burns. He ran out of the house D.S.R.No.7/2009 8 and rushed to the house of PW7 and requested PW7 to fetch a vehicle to take him to the hospital. But she left the house. Thereupon, the appellant rushed to the house of PW3 and requested to fetch a vehicle. PW3 went out. Deceased Santha asked the appellant as to what happened to his mother. Stating that he ran out of the house on sustaining burns, the appellant went out of the house of Santha. When the appellant reached near his house, he heard a cry from the house of Santha. He rushed back to the house of Santha and found Santha and Damodaran lying in a pool of blood. Apprehending that those who had assaulted Santha and Damodaran might assault him, he picked up an axe that was lying at the courtyard. When the appellant went to the backyard of the house, PW6 arrived there. Seeing the appellant, PW6 fled away. On the way she fell down. By the time, PW1 reached there and asked him to put down the axe. He obeyed PW1. Thereupon, his hands were tied. The police reached the scene and he was taken custody. Responding to the call to adduce defence evidence, DWs 1 to 4 were examined. Exts.X1 to X3 were also marked. The learned Additional Sessions Judge, on appraisal of the evidence arrived D.S.R.No.7/2009 9 at a conclusion of guilt. Consequently, the appellant was convicted and sentenced as above. Now this reference and appeal.
6. Even by the statement of the appellant, it is evident that Damodaran and Santha sustained bleeding injuries and the appellant was caught by the locals and taken custody by the police. The death of Santha and Damodaran was not at all challenged. But the case of the appellant is that someone else was the assailant. PW1, as stated earlier is the first informant. According to PW1, PW3 rushed to him at about 6.a.m on 2.9.2006 and informed that something had happened at the house of the appellant and the appellant had sustained burns. PW1 rushed to the house of PW3 and found Damodaran and Santha lying at the courtyard in pool of blood with bleeding injuries. The appellant was standing at the courtyard with MO1 axe. When enquired as to what happened, the appellant responded that he would murder all. That response of the appellant itself would show that he was the assailant. PW1 got scared and retreated. By the time, PW3 returned. PW1 D.S.R.No.7/2009 10 restrained PW3 from going to the house and requested PW3 to call the locals. PW1 asked the appellant to put down the weapon and to go out of the courtyard. The appellant obeyed. Thereupon, the hands of the appellant was tied by one Jose Chettan. When asked, the appellant stated that he had a blunder. He finished off his mother and grandfather. Local people gathered. The injured were lifted to the hospital. The matter was reported to the police over phone. The police reached the spot and the appellant was taken custody. PW1, thereupon went to Vellathuval Police Station and narrated the incident to PW18, who recorded the same. Ext.P1 was identified as the First Information Statement given by PW1. Ext.P1 corroborates with the evidence of PW1. PW1 had identified MO1 axe. It was also deposed by PW1 that the appellant had sustained burn injuries.
7. PW2, the husband of PW6, would depose that at
6.a.m. on 2.9.2006 PW6 rushed to the house of Santha hearing her cry and returned back stating that the appellant had been assaulting Damodaran and Santha. PW2 rushed to the house of D.S.R.No.7/2009 11 Damodaran and found that Damodaran and Santha were lifted to the side of the road for being taken to the hospital. The appellant was found standing by the side with his hands tied. The appellant stated that he had finished off his mother and grandfather. Santha and Damodaran were taken to the hospital. When they were taken to the Morning Star Hospital, Adimaly they were referred to the Medical College Hospital, Kolancherry. PW2 had further deposed that Santha had stated that the appellant had assaulted her.
8. PW3 would depose that before 6.a.m. on 2.9.2006 the appellant arrived at his house and reported that he had murdered his mother and grandfather and he wanted a vehicle. Hearing this, his father Damodaran asked him to call the locals. PW3 went to the house of PW1 and reported. Hearing the matter, PW1 rushed to the house of PW3. PW3 called some other neighbours and rushed back home. While he was to enter the compound, PW1 obstructed him. The appellant was found standing with MO1 axe in his hand. He called some other neighbours and returned. Then he found that his wife and father D.S.R.No.7/2009 12 were taken to the road side. The father was unconscious. His wife stated that he was assaulted by the appellant. MO1 was identified as the axe belonging to his house. He had also identified the slippers used by his wife, which were marked as MO2. MO3 series are the wooden sticks seized from the spot of occurrence.
9. PW6 would depose that she is a neighbour of the appellant and that at about 5.30 - 5.45 a.m. on 2.9.2006 she heard the cry of Santha and rushed to her house. Santha was found standing at the courtyard. Damodaran was lying at the courtyard. The appellant was standing by his side. Damodaran asked the appellant as to what he had done to the appellant. Hearing that, the appellant beat Damodaran with MO1 axe. PW6 attempted to intervene. Then she was slapped at her face with hand. As a result, she sustained injury and fell down . As a result of fall, she sustained injury at her head and two teeth. While she getting up, Santha was crying not to hurt her father. Thereupon, the appellant assaulted Santha. PW6 rushed to the house and reported the matter to PW2. She was taken to the D.S.R.No.7/2009 13 hospital, where she had undergone treatment.
10. PW7 would depose that at about 5.30 - 5.45 a.m. on 2.9.2006 the appellant rushed to her house and requested to fetch a vehicle to take the appellant to the hospital. When PW7 asked about his mother, the appellant stated that she was finished off. The husband of PW7 went out to fetch a vehicle. By the time, the appellant entered her house and thrown out the radio. Being got scared, PW7 went to the house of PW3. The appellant followed her. Seeing the appellant following PW7, she entered the house of PW3 and went out through the back door. When she reached home, she heard the cry of Santha that her father was being assaulted. PW7 rushed to the house of PW1 with the children. Leaving the children there, she proceeded to the house of PW3. On the way she found that Santha and Damodaran were lifted to the road side for being taken to the hospital. Damodaran was unconscious. Santha stated to her that she was inflicted cut injuries by the appellant. D.S.R.No.7/2009 14
11. PW8 would depose that he was a jeep driver and that Damodaran and Santha were lifted to the Morning Star Hospital, Adimaly in his jeep. But the injured were referred to the Medical College Hospital, Kolanchery. Santha had stated that the appellant assaulted her. Damodaran was not speaking. He accompanied the injured in an ambulance. On the way, Santha succumbed to the injuries. Damodaran succumbed to the injuries at the Medical College Hospital.
12. PW10 would depose that while he working as Consultant Neurosurgeon at MOSE, Medical College, Kolenchery, Damodaran was referred to him by PW11. Blood pressure and pulse were not recordable. Pupils bilaterally dilated and fixed. C.T.Scan revealed defused Subarachnoid Heamorrhage. The injured was ventilated. His condition deteriorated and expired at 11.15 a.m. PW10 would further depose that deffused subarachnoid heamorrhage could be caused by any blunt trauma to the head and that the injuries could be caused with MO1 or MO3 series.
D.S.R.No.7/2009 15
13. PW11 would depose that he was the Casualty Medical Officer at Medical College Hospital, Kollenchery and that at 8.50 a.m. on 2.9.2006 he examined Damodaran who was brought with injuries due to assault. Damodaran had incised wound 5x3x3 cm. occipital scalp, incised wound 4x3x3 cm., 5 cm. below of the 1st wound and lacerated wound 2x1x1 cm, posterior aspect of left elbow. The patient was in a critical condition. So, the patient was transferred to Neuro Surgeon, who was examined as PW10.
14. PW13 would depose that he was working as Casualty Medical Officer at Morning Star Medical Centre at Adimaly and that at 7.a.m on 2.9.2006 Damodaran and Santha were brought to the hospital with injuries. Blood pressure of both of them were not palpable. Both of them had deep wound at the back of head. They were referred to a major hospital as their conditions were bad and that Exts.P9 and P10 are the certificates issued by him.
D.S.R.No.7/2009 16
15. PW9 would depose that he was Professor of Forensic Medicine, Medical College, Kottayam and that on 3.9.2006 he conducted autopsy on the bodies of Santha and Damodaran. He noticed the following antemortem injuries on the body of Santha.
"1. Lacerated wound 9x2x0.5 cm. sagittally placed on the top of head. Its front end was 7 cm. above the root of nose.
2. Lacerated wound 7x2x0.8 cm. sagittally placed on the top of right side of the head. Its front end was 7 cm. above the top of the ear.
3. Lacerated wound 6x3x1 cm. obliquely placed on the back of head. Its upper inner end was just below the occipit.
4. Lacerated wound 9x6x1 cm. obliquely placed on the right side of the back of head. Its upper outer end was 4 cm. behind the ear exposing the skull bone underneath.
5. Lacerated wound 3x2x1 cm. involving the occipital region.
6. Lacerated wound 7x2x1 cm. on the back of right side of the head. Its lower inner end was 4cm. above the occipit.
D.S.R.No.7/2009 17
7. Lacerated wound 4x2x1 cm. on the left side of the back of head, obliquely placed with its lower outer end was 3cm. above mastoid process.
8. Lacerated wound 2.5x1x1 cm. on the right side of the face just outer to the eye.
9. Abraded contusion 2x1x0.5 cm. on the right side of the forehead 2cm. above the inner end of eyebrow.
10. Abraded contusion over an area 12x8 cm. involving the left side of the face, nose, both lips and adjoining areas of the chin.
11. Abraded contusion 4x3 cm. on the left side of the under chin.
12. Through and through lacerated wound 2x1 cm. involving the left side of the upper lip 3 cm. outer to the midline.
13. Lacerated wound 1x1x1 cm. on the middle of lower lip.
14. Fracture dislocation of the teeth No.21 with infiltration of blood in its socket.
15.Fracture dislocation of the teeth Nos.41 and 42 with laceration of their alveolar margins.
D.S.R.No.7/2009 18
16. Abraded contusion 5x2x1 cm. on the right side of the root of neck 4cm. outer to the midline.
On dissection, the whole areas on the scalp tissue was seen contused except the left tempero parietal region. Fissured fracture
(a) 8cm. long obliquely seen on the right side of the occipital bone (b) 7cm. long on the right, side of the middle cranial fossa which was seen terminated in to the hypophysical fossa. Anterior cranial fossa of the base of skull showed fracture fragmentation. The under surface and the tip of the frontal lobes of brain showed laceration 6x4x3 cm. The subdural and subarachnoid spales had diffuse haemorrhages. Sulci of brain narrowed and gyri flattened.
17. Abraded contusion 16x4x4 cm. involving the back of right arm and adjoining areas of the back of trunk horizontally placed. At the middle it was just above the posterior fold of armpit.
18. Abraded contusion 4x1 cm. on the front of right forearm 10cm. below elbow.
19. Abraded contusion 6x3x1 cm. on the front of right shoulder 4cm. above the front fold of armpit."
D.S.R.No.7/2009 19
The following antemortem injuries were noted on the body of Damodaran.
"1. Sutured lacerated wound 8x3x1 cm.
obliquely placed on the left side of the back of head. Its upper inner end 3 cm. outer to middline and 9 cm. above the root of neck.
2. Sutured lacerated wound 7x2x1 cm., obliquely placed on the left side of the back of head. Its lower inner end was 3 cm. outer to the middline and 9 cm. above the root of neck and there it was merging with the upper inner end of injury No.1.
3. Sutured lacerated wound 4x1x1 cm.
vertically placed on the back of head. Its upper end was at the occipit.
4. Sutured lacerated wound 9x2x1 cm., obliquely placed on the back of left side of the head. Its lower outer end was just above the mastoid process.
5. Abraded contusion 8x3x1 cm. on the outer end of right eye and adjoining areas of the forehead.
6. Abraded contusion 2x2x1 cm. on the root of nose. Them nosal bone underneath was seen fractured.
D.S.R.No.7/2009 20
7. Abraded contusion 6x4x1 cm. on the outer end of left eye and adjoining areas of the forehead.
On dissection, the scalp tissue showed contusion 18x10x1cm. involving the occipital and both parietal region. Anterior cranial fossa of the base of skull showed comminuted fracture. Fissured fracture (a) extending from the left side of occipital bone and terminated in the middle of right posterior cranial fossa (b) extending from the middle cranial fossa and crossing the petrous part of the temporal bone seen terminated in the foramen magnum. Duramater intact but bulges. Undersurface of the brain showed haemorrhagic contusion 10x8x0.5 cm.
Subdural and subarachnoid spaces of the brain had diffuse haemorrhages. Sulci of brain narrowed and gyri flattened.
8. Abraded contusion 8x4x1 cm. horizontally placed on the root of neck involving both sides.
9. Contusion 28x10x4 cm. horizontally involving both sides of the back of trunk. 4cm. below the root of neck
10. Abrasion 4x3 cm. on the back of left wrist.
11. Lacerated wound 2x1x1 cm. on the back of left elbow."
D.S.R.No.7/2009 21
He would further depose that Exts.P4 and P5 are the postmortem certificate relating to Santha and Damodaran respectively and that injury Nos.1 to 7 noted in Ext.P4 were on the head of Santha and that injuries 8 and 9 were on the forehead and that injuries 12 and 3 were of minor nature and that the injuries could be caused with a blunt object like MO1 or MO3 and that injuries No.1 to 7 are sufficient in the ordinary course to cause death. Regarding the death of Damodaran, PW9 would depose that injuries 1 to 4 noted in Ext.P5 could be caused by the blunt side of an axe like MO1 and injuries No.5 to 9 could be caused by beating with MO3 series and that injury No.10 could be caused by a fall and that injuries 1 to 7 are sufficient in the ordinary course to cause death.
16. Regarding the injuries found on the body of Santha and Damodaran and cause of death deposed by PW9, there is no challenge at all. The evidence of PWs 1 to 3 and 6 to 13 would convincingly establish that Santha and Damodaran were assaulted at the courtyard of the house of Damodaran. They were taken to the hospital in a jeep driven by PW8. First they D.S.R.No.7/2009 22 were taken to the Morning Star Hospital, Adimaly. On finding that the injuries were very critical, PW13 referred them to the Medical College Hospital, Kolanchery. On the way, Santha succumbed to the injuries. Damodaran was admitted at the Medical College Hospital and while undergoing treatment, he also succumbed to the injuries. The evidence of the prosecution on the above aspect was not at all impeached in cross examination. The learned counsel for the appellant also didn't assail the above evidence regarding the assault sustained to Santha and Damodaran and the death thereon. In the above circumstance, on a reappraisal of the evidence, we concur with the trial court and find that Santha and Damodaran had a homicidal death. The question then remains is whether the appellant was the assailant or not.
17. We had earlier mentioned that hearing the cry of Santha PW6 rushed to the house of Santha. The appellant, who was standing at the courtyard with an axe, assaulted Damodaran with the axe. When PW6 attempted to intervene, she was slapped by the appellant. As a result of the slapping, PW6 fell D.S.R.No.7/2009 23 down. She sustained injuries. She rushed back to her house, from where she was taken to Nirmala Hospital, Kampilikandom, Mukudom. PW12, the Casualty Medical Officer at Nirmala Hospital, Kampilikandom, Mukudom would depose that at 9 a.m. on 2.9.2006 she examined PW6, who had (1) lacerated wound over the left scalp behind the left ear 2 x = x = inch with bleeding and (2) loosened teeth left upper jaw 3 in number, Central incisor, lateral incisor and Canine. Ext.P8 is the wound certificate issued by PW12. PW12 had further deposed that injury No.1 could be caused by fall on a rough surface and injury No.2 could be caused by slapping with hand. The above evidence of PW12 was not at all challenged in cross examination. The evidence of PW6 regarding the slapping with hand by the appellant also could not be impeached in cross examination. The appellant has a case that PW6 fell down herself while running and sustained injury. There is no suggestion to PW12 that injury No.2 could be caused by fall. Medical evidence support the evidence of PW6 and belie the defence version. The evidence of PW12 and Ext.P8 corroborate with the evidence of PW6 regarding the slapping by the appellant. The learned trial Judge D.S.R.No.7/2009 24 analysed the evidence of PWs 6 and 12 and found that the prosecution had succeeded to establish that the appellant had assaulted PW6 and as a result PW6 sustained simple injuries. We find little reason to interfere with the finding of the trial court.
18. The evidence of PW7 would show that the appellant first rushed to her house and requested to fetch a vehicle for he being taken to the hospital. When the husband of PW7 went out to fetch a vehicle, the appellant entered the house and threw out the radio. PW7 got scared and took shelter at the house of PW3. The appellant followed PW7. Seeing the appellant following PW7, PW7 entered the house of PW3 through the front door and escaped through the back door. When she reached back home, she heard the cry of Santha. The evidence of PW6 would show that hearing the cry of Santha, PW6 rushed to the spot. When PW6 reached at the courtyard Damodaran was lying at the courtyard and asking what Damodaran had done to the appellant. Then the appellant beat Damodaran with MO1 axe. When PW6 attempted to intervene, she was assaulted and she retreated from the scene. Then Santha attempt to intervene. D.S.R.No.7/2009 25 Thereupon Santha was assaulted. The evidence of PW3 would corroborate with the evidence of PW7 that the appellant had been to his house with a request to fetch a vehicle. The appellant had stated to PW3 that he had murdered his mother and grandfather. Hearing this, Damodaran asked PW3 to call the locals. The evidence of PW3 and PW1 would show that soon PW3 rushed to the house of PW1 and reported to PW1. PW1 rushed to the house of PW3 and found that Damodaran and Santha were lying in a pool of blood with chop injuries. The appellant was standing by the side of Damodaran and Santha with MO1 axe in his hand. If the evidence of PWs 1 and 6 is read together, the appellant alone is the assailant. According to the appellant, he left the house when PW3 went out and hearing the cry of Santha the appellant rushed to the house and found that Santha and Damodaran were lying in a pool of blood with injuries and he took MO1 apprehending that the assailants of Damodaran and Santha might assault him also. The fact that the appellant was standing at the courtyard with MO1 axe and Santha and Damodaran were lying in a pool of blood was also deposed by PW3. PW2 also had deposed that getting information D.S.R.No.7/2009 26 from PW6 that Santha and Damodaran were assaulted by the appellant he rushed to the house of Santha and Damodaran and found that Santha and Damodaran were lifted to the side of the road for being taken to the hospital and that the hands of the appellant was tied. The evidence of PW1 would show that the hands of the appellant were tied by PW1 and others. Though PWs 1, 2, 3, 6 and 7 were subjected to a searching cross examination, there is no suggestion to those witnesses that Damodaran and Santha were assaulted by any other person. On the other hand, the evidence of PWs 1, 3, 6 and 7 would convincingly establish that it was the appellant, who had assaulted Santha and Damodaran. Though PW6, who had seen the appellant assaulting Santha and Damodaran, was subjected to the searching cross examination, no material was disclosed to disbelieve her. The evidence of PW6 regarding the assault on Damodaran and Santha by the appellant is corroborated by the testimony of PWs 1, 2 and 3. The appellant was caught red handed. The appellant has no case that PW6 was anyway ill motivated to implicate the appellant with a serious crime. Adding to the above, PWs 2, 3, 7 and 8 had deposed that Santha had stated that she was assaulted by the D.S.R.No.7/2009 27 appellant. Their evidence on that aspect was not assailed in cross examination. Having carefully gone through their evidence, we find no reason to disbelieve their evidence on that aspect also. Since Santha died within hours of the statement, her statement had attained the status of dying declaration. The appellant has no case that in the last moment of life, Santha had implicated the appellant with any ulterior motive. There is also no material on record to come to conclusion that any person other than the appellant was there to assault Santha and Damodaran to death. These facts and circumstances also corroborate with the evidence of PW6. On a critical analysis of the above evidence, we find that there is no reason to disbelieve the witnesses, who were believed by the trial court. Adding to that, the appellant had taken a specific defence of insanity. That means there is implied admission of his action. Though the appellant had taken a defence that someone else had assaulted Santha and Damodaran that defence was not pursued, whereas the defence evidence was adduced to the effect that the appellant was insane.
D.S.R.No.7/2009 28
19. It is in support of the plea of insanity, DWs 1 to 4 were examined. DW1, the Superintendent of the sub jail, was examined to prove Ext.X1, the treatment record relating to the appellant. DW2 is the Psychiatrist at Government Mental Health Centre, Thrissur. He would depose that on 19.9.2006 the appellant was admitted in the Government Mental Health Centre, Thrissur for psychosis and discharged on 11.4.2007 when he was found fit for trial. In the Chief Examination, though certain questions were put regarding the mental ailment, it was not at all disclosed as to what exactly was the condition of the appellant when admitted in the hospital. In cross examination, it was revealed that the appellant had given a history of abuse of Cannabis, Alcohol, hans and panparag and that at the time of discharge the appellant was alright.
20. DW3 is the paternal uncle of the appellant. He was examined to depose that the father of the appellant had mental ailment. But he could not withstand the cross examination and to concede that he has only hearsay information. D.S.R.No.7/2009 29
21. DW4 is an Assistant Surgeon attached to the Mental Health Centre, Thrissur. She would depose, after referring to Ext.X1, that she had treated the appellant from 19.9.2006 as referred to her from Sub Jail, Devikulam and that when she saw the appellant he was conscious and oriented to time. He had burn on back, upper arm and oedema on both lower limbs. The appellant was not well dressed. He was singing songs loudly. He was irritable. Rapport was very poor. His psychomotor activity was increased. The appellant had grandiose delusion. His mood was rhythmic. Insight and judgment were absent. The appellant gave a history of mental illness of his father and abuse of cannabis, alcohol, hans and panparag and further stated that the appellant had told that the last use of psycho active substance was 20 days back. If counted back, it would be on the previous day of the incident. If that is so, at the time of the crime he was under drugs. The appellant admitted before DW4 that he was under drugs. He was improved and was discharged from the hospital on 2.11.2006.
D.S.R.No.7/2009 30
22. The evidence of DWs 2 and 4 would show that the appellant was subjected to abuse of cannabis, alcohol, hans and panparag. The appellant can no way avoid that evidence of DWs 2 and 4. We find little reason to reject that evidence. In the light of the evidence of DWs 2 and 4 the plea of insanity is devoid of merit. But he was under the influence of drugs. Sometimes, he may be incapable of knowing the nature of the act or that he was doing what was either wrong or contrary to law. That is not because of the unsoundness of the mind but because of intoxication. Such a case would come only under Section 85 and not under Section 84 IPC. In the light of the evidence of Dws 2 and 4, we find that the appellant was not a person of unsound mind. He was addicted to various drugs and under intoxication. To sustain, a defence under Section 85 IPC, it is for the accused to establish that the intoxication was caused against his will. For a correct appraisal, we find it appropriate to refer Section 85 IPC which reads as follows:
"85. Act of a person incapable of judgment by reason of intoxication caused against his will:- Nothing is an offence which is done by a person who, at the time of doing it, is, by reason of intoxication, incapable of knowing D.S.R.No.7/2009 31 the nature of the act, or that he is doing what is either wrong, or contrary to law; provided that the thing which intoxicated him was administered to him without his knowledge or against his will." (emphasis supplied) Section 85 IPC is crystal clear that defence under this Section could be availed only on establishment that the intoxication was without the knowledge or against the will of the wrong doer. The appellant has no case that he was subjected to intoxication against his will or knowledge. There is not even a suggestion to the effect. Therefore, we are persuaded to arrive at a conclusion that the appellant himself was subjected to intoxication by drugs. In such circumstance, the appellant is not entitled to escape the guilt alleged on plea of insanity or incapable of knowing the nature of the act or that he was doing what is either wrong r contrary to law. Adv. Smt. Sathyasree Priya, the learned counsel appearing for the appellant, canvassed our attention to the decision reported in Santhi Devi v. State [AIR 1968 Delhi 177] and Shrikant Anandarao Bhosale v. State of Maharahtra [AIR 2002 SC 3399] in support of the plea of insanity. We have gone through the decisions referred and find that the decisions D.S.R.No.7/2009 32 referred therein are with respect to entirely different set of facts and it has no application to the case on hand.
23. The appellant was also prosecuted in Sessions Case No.343/2007 for having murdered his mother and grandfather on the same day just before the offence alleged in this case. He was found guilty for offence under Section 201, 302 and 436 by the very same trial Judge. He was awarded with a capital sentence for offence under Section 302 IPC. Following the capital sentence, there was reference under Section 366 Cr.P.C. as DSR 6/2009 as well as appeal assailing the conviction and sentence. In that case also, the appellant had taken the plea of insanity. By judgment dated 9.12.2010, the plea of insanity in that case was also turned down. We find no additional material available in this case to arrive at a divergent conclusion. In the light of the defence advanced, we had a very critical scrutiny of the evidence of the prosecution witnesses. Nothing is revealed out to suggest that the appellant was not in a position to understand the consequences of the assault he had made on Santha and Damodaran because of unsoundness of mind. Of course, it is D.S.R.No.7/2009 33 revealed that the appellant was in a very aggressive mood even after committing the murder of his mother and grandfather. But that is not at all a reason to arrive at a conclusion that the appellant had been suffering any mental ailment so as to entitle the benefit under Section 84 IPC. The mental abnormality that he had shown was subsequent to the occurrence in this case. The evidence of DWs 2 and 4 would show that it was due to the drug abuse coupled with the mental abrasion and stress following the offence alleged. It was also revealed that the appellant had sustained 40% burn while he attempting to set ablaze the bodies of his mother and grandfather after murdering them. Thereafter, the offence alleged in this case was committed. Other than the stress and strain following the murder of his mother and grandfather and the burns sustained the appellant expressed no abnormality. The evidence of PWs 1 to 3, 7 and 7 would show that the appellant was otherwise very normal.
24. In the above circumstance, we find that the defence of insanity is not available to the appellant. Even if he was of unsound mind that was because of drug intoxication. As it was D.S.R.No.7/2009 34 self addicted, the appellant is not entitled to defence u/s.85 IPC also. For the reasons discussed earlier, we find that the prosecution had succeeded to establish the offences alleged. The appellant assaulted Santha and Damodaran after having criminally trespassed into their courtyard. The nature of injuries sustained to Damodaran and Santha revealed by the evidene of PW9 would show that the injuries were fatal. Nature and location of the injury speak volumes about the intention to cause death. PW6 was inflicted simple hurt while she attempting to intervene the appellant assaulting Damodaran. Damodaran and Santha were assaulted to death. Offences under Sections 447, 323 and 302 are established. The conviction under challenge is unassailable. We confirm the conviction.
25. The learned counsel for the appellant canvasing our attention to the decisions reported in Muniappan and Others v. State of Tamilnadu [(2010) 9 SCC 567] and Santhosh Kumar Sing v. State [(2010) 9 SCC 747] submitted that there are mitigating circumstances in favour of the appellant to confine the sentence to the minimum prescribed under Section 302 IPC. We notice that the appellant was aged only 24 years as argued by the learned counsel for the appellant. The learned counsel also had submitted that there are sufficient material on record to D.S.R.No.7/2009 35 come to a conclusion that the appellant was in a mental aberration, though drug induced. According to the learned counsel that also shall be taken as a mitigating circumstance to confine the sentence to the minimum prescribed under Section 302 IPC. It was also submitted that there is no evidence revealed out to establish that the reformation of the appellant is not at all possible. According to the learned counsel, in the above circumstance, the case on hand would not come within the category of the rarest of the rare cases entitling the appellant to suffer the maximum sentence of death. The learned Public Prosecutor submitted that in the other case, by our judgment dated 9.12.2010, we declined to confirm the death sentence and it was converted to imprisonment for a period of 25 years. According to the learned Public Prosecutor such a sentence would be just and appropriate in this case. In that case while converting the death sentence to imprisonment for a period of 25 years we had taken guidelines from the decision reported in Swami Shraddanandha v. State of Karnataka [AIR 2008 SC 3040], Machhi Singh v. State of Punjab [AIR 1983 SC 957], Bachn Singh v. State of Punjab [AIR 1980 SC 898], Subash D.S.R.No.7/2009 36 Chander v. Krishnan Lal and others [2001 (4) SCC 458], Praksh Dhawal Khairnar and Others v. State of Maharashtra [2002 (2) SC 35], Anoop Singh v. State of Bihar [2002 (6) SCC 686], Jayawant Dattatraya Suryarao v. State of Maharashtra [2001 (10) SCC 109], State of U.P. v. Manmohan Nath Sinha [AIR 2010 SC 137]. Having due regard to the aggravating and mitigating circumstances revealed out and taking guidelines of the above decisions, we find that the case on hand would not come within the category of the rarest of the rare cases and that a sentence of imprisonment for 25 years along with a fine of ten lakh rupees would be just and appropriate.
In the result, we decline confirmation of the capital sentence awarded against the appellant. DSR is answered accordingly. While allowing the appeal in part and confirming the conviction for offence under Section 302, 323 and 447 IPC, the sentence for offence under Section 302 IPC is reduced to imprisonment for a period of 25 years and a fine of ten lakh rupees. In default of payment of fine the appellant shall undergo simple imprisonment for a further period of one year. The D.S.R.No.7/2009 37 sentence awarded for offence under Section 323 and 447 IPC, being just and appropriate, the same is confirmed. The District Collector, Idukki shall take steps, including the attachment of the movable and immovable properties of the appellant, if any, obtained either by self acquisition or succession, for realization of fine and the same shall be sold in public auction with notice to PW3. The sale proceeds thereon shall be credited to the fine amount. The fine amount, if any, on realisation shall be paid to PW3 as compensation. Smt.Sathyasree Priya, the learned counsel for the appellant as a last request sought for allowing the appellant to suffer the sentence in this case concurrently with the sentence in Sessions Case.No.343/2007. We find that the request made is just and appropriate. Hence, we order that the appellant shall suffer the sentence concurrently with the sentence in S.C.No.343/2007. The appellant is entitled to set off the under trial imprisonment, if any, undergone.
PIUS C.KURIAKOSE, JUDGE P.S.GOPINATHAN, JUDGE ps & mns