Rajasthan High Court - Jaipur
State vs Durgalal on 6 June, 2017
Bench: Mohammad Rafiq, Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D. B. Criminal Appeal No. 430 / 1988
The State of Rajasthan.
----Appellant
Versus
Durgalal son of Shri Hardev, by caste Keer, resident of Dugari,
Police Station Nainwa, District Bundi.
----Accused-Respondent
_____________________________________________________
For Appellant(s) : Ms. Sonia Shandilya, Public Prosecutor.
For Respondent(s) : Mr. Rajesh Choudhary.
_____________________________________________________ HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE PRAKASH GUPTA JUDGMENT 06/06/2017 (Per Hon'ble Mr. Justice Mohammad Rafiq) REPORTABLE This appeal, on grant of leave, has been preferred by the State against judgment dated 20.07.1988 passed by Additional District and Sessions Judge, Bundi (for short 'the trial court'), whereby the accused-respondent was acquitted of the charge for offence under Section 302 IPC.
The facts of the case are that on on 12.10.1986 at about 7.15 A.M. complainant Kalyan (P.W.4) submitted a written report at Police Station Thana Dei alleging that on 11.10.1986 the complainant along with his mother Nandi, Sita Devi and Sumitra had gone to temple of Kankali Mata at Gram Guda Sadavartia from their village. They reached there at 6.00 P.M. The accused- respondent Durgalal was armed there with Kulhadi. When he (2 of 14) [CRLA-430/1988] heard the cry of Sita, who was sleeping nearby the Chowk, he rushed there and saw that Durgalal, armed with Kulhadi, attacked Sita. Villagers tied down the accused. Sita died due to injuries inflicted by the accused. On the basis of aforesaid information, a case was registered and investigation commenced. Upon completion of investigation, police filed charge sheet against the accused-appellant in the Court of Munsif and Judicial Magistrate, Nainwa from where the case was committed to the Court of Sessions, Bundi. Ultimately, the trial of the case was made over to the court of Additional Sessions Judge, Bundi, which framed the charge against the accused-respondent for offence under Section 302 IPC. The accused-respondent denied the charge and claimed to be tried. The prosecution in support of its case produced 13 witnesses and exhibited 15 documents. Thereafter, accused- respondent was examined under Section 313 Cr.P.C. wherein he stated that he has been falsely implicated in the case. No witness was produced by the defence but five documents were exhibited on its behalf. Upon completion of trial, the trial court vide judgment and order dated 20.07.1988 acquitted the accused- respondent. Hence this appeal.
Ms. Sonia Shandilya, learned Public Prosecutor argued that the trial court has erred in acquitting the accused-respondent whereas evidence available on record proves the charge against him beyond reasonable doubt. The trial court was wholly unjustified in not believing the testimony of Ram Kishan (P.W.2) and Mangilal (P.W.3) only because their names were not mentioned in the FIR. It is well settled that first information report (3 of 14) [CRLA-430/1988] is not an encyclopedia of the case and many things, which may not find place in the first information report, can still be proved by evidence. The trial court has further committed error in giving undue importance to minor contradictions with regard to time of incident mentioned in the first information report. The trial court erred in law in holding that the villagers had also submitted a separate a written report, which was not produced in the Court. This finding is based on surmises and conjectures. There was no necessity for the investigating officer to establish presence of eye witnesses. Eye witnesses have been wrongly disbelieved by the trial court on the premise that when the injuries were inflicted to the deceased, all the witnesses were sleeping and that they woke up only after hearing cry of the deceased, therefore, they could not be believed. The fact is that all the eye witnesses saw the accused armed with kulhadi. In fact, the accused was caught red handed at the place of occurrence with blood stained kulhadi, which on chemical examination was found to contain human blood. The trial court erred in acquitting the accused on the ground that accused at the time of incident was a person of unsound mind and he did not know implication of his acts. It is contended that procedure contained in Section 334 Cr.P.C. has also not been followed by the trial court. Therefore, the accused- respondent could not be acquitted. It is, therefore, prayed that appeal be allowed and the accused-respondent be convicted and sentenced for the aforesaid offence.
Learned counsel for the accused-respondent opposed the appeal and submitted that trial court was perfectly justified in (4 of 14) [CRLA-430/1988] acquitting the accused. It is argued that FIR was prepared after investigation started, therefore, it was hit by provisions of Section 162 Cr.P.C. Learned counsel argued that Ram Kishan (P.W.2) and Mangilal (P.W.3) are not reliable witnesses because they made tremendous improvement upon their original version and their statements are full of contradictions. Learned counsel for the accused-respondent referred to statements of prosecution witnesses, which we shall deal with at later stage. The learned trial court was perfectly justified in acquitting the accused- respondent.
We have given our anxious consideration to rival submissions and perused the material on record.
Mangilal (P.W.3) has stated that on receiving information, the police reached the place of incident in the morning around 6-7 A.M. Motilal (P.W.13) stated that after the SHO came to village Dugari, he seized the clothes of the deceased and then obtained the written report which shows that investigation started prior to registering FIR and FIR (Exhibit P-8) was a post investigation document. The prosecution failed to prove that FIR (Exhibit P-8) was registered at the time and place indicated therein. Kalyan (P.W.4) stated that written report was presented by him at 9.00 A.M. at Police Station Dei whereas as per Motilal (P.W.13) written report was got written by SHO from Jai Lal at the residence of Chhatra in Village Dugari and signature of Kalyan (P.W.4) was later obtained thereon. In this written report, names of Ram Kishan (P.W.2) and Mangilal (P.W.3) were not mentioned.
(5 of 14) [CRLA-430/1988] Site plan (Exhibit P-2) was prepared in the presence of Ram Kishan (P.W.2) and Mangilal (P.W.3) but it has not been indicated therein that at which place they were standing and from which place they saw the incident. Therefore, it raises doubt about their presence at the place of occurrence. Ram Kishan (P.W.2) in his examination-in-chief has stated that they heard sound of cry of Sita from outside, which was coming from Mataji Ka Chowk. In cross-examination, he stated that there was light of a lamp at the place where 'jagran' was taking place but outside it was dark and there they heard the sound of the deceased who was crying for help. Mangilal (P.W.3) in his police statement (Exhibit D-1) alleged that accused inflicted blow on the neck of the deceased but in his court statement, he shifted location of injury by alleging that accused inflicted blow on the chick of the deceased. When Mangilal (P.W.3) came out of 'jagran' after hearing sound of the deceased, how he could see the accused causing injury to the deceased. This proves that neither Ram Kishan (P.W.2) nor Mangilal (P.W.3) were eye witnesses but they heard the sound from a distance.
Informant, Kalyan (P.W.4) alleged in written report (Exhibit P-7) that he woke up on hearing sound of cry of deceased Sita. But in his court statement, he denied having made any such allegation. In his police statement (Exhibit D-2), he has stated that he was sleeping on a high platform (chabutara) and woke up on hearing sound of Sita. Therefore, this witness also cannot accepted as an eye witness. Similarly, Nati (P.W.5) has also made tremendous improvements over her original version. In police (6 of 14) [CRLA-430/1988] statement (Exhibit D-3), she stated that when accused inflicted kulhadi blow on the deceased Sita, she (this witness) was sleeping and Kalyan was also sleeping. This proves that Kalyan (P.W.4) and Nati (P.W.5) were not eye witnesses.
In the FIR (Exhibit P-8), it is alleged that the accused was roaming around with a kulhadi and the villagers were saying that he should be tied otherwise he would cause injury to anyone. Chhutu and Kajod, however, stated that he may roam around and that he would not cause injury to anyone. Kalyan (P.W.4) stated that the accused was mad and he should be tied. Nati (P.W.5) in her cross-examination stated that the villagers were saying that he should be tied with a rope or else he might cause injury to anyone. Kajod (P.W.7) stated that the accused had turned mad quite a long ago and he underwent treatment in Mental Asylum, Jaipur. The accused turned mad several times in a span of 2-3 months and on each time he was tied. He also keeps crying. The accused remained admitted in hospital for his treatment for about four months. On the day when Sita died, the accused was in the state of madness. Chotu (P.W.8) also stated that the accused had turned mad 3-4 years ago and he was being treated. Jai Lal (P.W.9) stated that accused had turned insane in the past also. Chandrabhan Meena (P.W.11), investigating officer stated that during his investigation, Superintendent of Police visited the spot and the villagers told him that the accused was an insane person. Motilal (P.W.13) stated that the accused was hospitalized in Mental Asylum, Jaipur thrice in the past. He remained hospitalized for about six months in the first instance and for three months, on (7 of 14) [CRLA-430/1988] second occasion and for two months on third time. In the state of madness, the accused used to throw stones at children and other persons. Two days prior to incident, he went to the Temple of KanKali Mata and took the sword from there and started running in the village with sword his hand. Chandrabhan Meena (P.W.11) stated that medical examination of the accused took place on 17.10.1986 and its report was Exhibit P-15. He admitted that he did not make any arrangement of keeping the accused under observation of the medical officer for next 24 hours, as per his advice. Thus, the evidence on record clearly proves that the accused was a person of unsound mind and state of madness was active at the time of incident. Therefore, he was not capable of knowing the implication of his acts and unable to arrange his defence.
The Supreme Court in Dr. Jai Shanker (Lunatic) through Vijay Shanker Brother Guardian Vs. State of Himachal Pradesh - (1973) 3 SCC 83, dealt with a case where the Magistrate failed to make the inquiry envisaged in Section 464 of the Cr.P.C., 1898 (old Code), as to the incapacity of the accused in making his defence, and held that the committal proceedings as also his order committing the appellant to the Sessions Court for trial, were both vitiated.
The Supreme Court in Dahyabhai Chhaganbhai Thakkar Vs. State of Gujarat, AIR 1964 SC 1563 held that even if the accused was not able to establish conclusively that he was insane at the time when he committed the offence, the evidence placed before the court may raise a reasonable doubt in (8 of 14) [CRLA-430/1988] the mind of the court as regards one or more of the ingredients of the offence, including mens rea of the accused and in that case the court would be entitled to acquit the accused on the ground that the general burden of proof resting on the prosecution was not discharged. The burden of proof on the accused to prove insanity is no higher than that rests upon a party to civil proceedings which, in other words, means preponderance of probabilities. The Supreme Court in that case held as under:
"The doctrine of burden of proof in the context of the plea of insanity may be stated in the following propositions: (1) The prosecution must prove beyond reasonable doubt that the accused had committed the offence with the requisite mens rea; and the burden of proving that always rests on the prosecution from the beginning to the end of the trial. (2) There is a rebuttable presumption that the accused was not insane, when he committed the crime, in the sense laid down by Section 84 of the Indian Penal Code: the accused may rebut it by placing before the court all the relevant evidence- oral, documentary or circumstantial, but the burden of proof upon him is no higher than that rests upon a party to civil proceedings. (3) Even if the accused was not able to establish conclusively that he was insane at the time he committed the offence the evidence placed before the court by the accused or by the prosecution may raise a reasonable doubt in the mind of the court as regards one or more of the ingredients of the offence, including mens rea of the accused and in that case the court would be entitled to acquit the accused on the ground that the general burden of proof resting on the prosecution was not discharged."
As to crucial point of time for ascertaining the existence of circumstances bringing the case within the purview of Section 84 IPC, the Supreme Court in Dahyabhai Chhaganbhai Thakkar, (supra) further held as under:
"When a plea of legal insanity is set up, the court has to consider whether at the time of commission of the offence the accused, by reason of (9 of 14) [CRLA-430/1988] unsoundness of mind, was incapable of knowing the nature of the act or that he was doing what was either wrong or contrary to law. The crucial point of time for ascertaining the state of mind of the accused is the time when the offence was committed. Whether the accused was in such a state of mind as to be entitled to the benefit of Section 84 of the Indian Penal Code can only be established from the circumstances which preceded, attended and followed the crime."
The Supreme Court in the aforesaid case has stated the legal position regarding the burden of proof in the context of plea of insanity in the following propositions:
"(i) The prosecution must prove beyond reasonable doubt that the accused had committed the offence with the requisite mens rea; and the burden of proving that always rests upon the prosecution from the beginning to the end of the trial;
(ii) There is a rebuttable presumption that the accused was not insane, when he committed the crime, in the sense laid down in Section 84; the accused may rebut it by placing before the Court all the relevant evidenceoral, documentary or circumstantial, but the burden of proof upon him is no higher than that which rests upon a party to civil proceedings, that is, to prove his defence by a preponderance of probability;
(iii) Even if the accused was not able to establish conclusively that he was insane at the time he committed the offence, the evidence placed before the court by the accused or by the prosecution may raise a reasonable doubt in the mind of the Court as regards one or more of the ingredients of the offence, including mens rea of the accused and in that case of the Court would be entitled to acquit the accused on the ground that the general burden resting on the prosecution was not discharged."
The Supreme Court in Shrikant Anandrao Bhosale Vs. State of Maharashtra, (2002) 7 SCC 748 while dealing with a question what is paranoid schizophrenia, when it starts, what are its characteristics, in para 10 and 11 of the judgment held as under:
(10 of 14) [CRLA-430/1988] "10. What is paranoid schizophrenia, when it starts, what are its characteristics and dangers flowing from this ailment? Paranoid schizophrenia, in the vast majority of cases, starts in the fourth decade and develops insidiously. Suspiciousness is the characteristic symptom of the early stage. Ideas of reference occur, which gradually develops into delusions of persecution. Auditory hallucinations follow, which in the beginning, start as sounds or noises in the ears, but are afterwards changes into abuses or insults. Delusions are at first indefinite, but gradually they become fixed and definite, to lead the patient to believe that he is persecuted by some unknown person or some superhuman agency. He believes that his food is being poisoned, some noxious gases are blown into his room, and people are plotting against him to ruin him.
Disturbances of general sensation gives rise to hallucinations, which are attributed to the effects of hypnotism, electricity wireless telegraphy or atomic agencies. The patient gets very irritated and excited owing to these painful and disagreeable hallucinations and delusions. Since so many people are against him and are interested in his ruin, he comes to believe that he must be a very important man. The nature of delusions thus may change from prosecutory to the grandiose type. He entertains delusions of grandeur, power and wealth, and generally conducts himself in a haughty and overbearing manner. The patient usually retains his money and orientation and does not show signs of insanity, until the conversations is directed to the particular type of delusion from which he is suffering. When delusions affect his behaviour, he is often a source of danger to himself and to others. (Modi's Medical Jurisprudence and Toxicology 22nd Edn.)
11. Further, according to Modi, the cause of schizophrenia is still not known but hereditary plays a part. The irritation and excitement are effects of illness. On delusion affecting behaviour of patient, he is source of danger to himself and to others." The Supreme Court in State of Punjab Vs. Mohinder Singh, (1983) 2 SCC 274 was dealing with a case wherein the accused was examined before as well as after the occurrence by two doctors and was found to be schizophrenic. Evidence of both the doctors was corroborated by each other. Abnormal behaviour of the accused therein was also apparent from the evidence on (11 of 14) [CRLA-430/1988] record. The Supreme Court held that acquittal of the accused by the High Court was just and proper.
The Supreme Court in State of Rajasthan Vs. Shera Ram alias Vishnu Dutta, (2012) 1 SCC 602 held that thinking of the faculty of accused was impaired to such an extent that the intention/knowledge requisite to constitute an offence cannot be imputed to him, which would consequently absolve him of culpability. It was further held that the respondent therein killed deceased while in a state of insanity induced by epileptic fit and was, therefore, rightly acquitted. The Supreme Court in para 17 of the judgment held as under:
"17. To commit a criminal offence, mens rea is generally taken to be an essential element of crime. It is said furiosus nulla voluntuas est. In other words, a person who is suffering from a mental disorder cannot be said to have committed a crime as he does not know what he is doing. For committing a crime, the intention and act both are taken to be the constituents of the crime, actus non facit reum nisi mens sit rea. Every normal and sane human being is expected to possess some degree of reason to be responsible for his/her conduct and acts unless contrary is proved. But a person of unsound mind or a person suffering from mental disorder cannot be said to possess this basic norm of human behavior."
Jharkhand High Court in Saraswati Rani Vs. State of Jharkhand, 2016 CRI.L.J. 4877 was dealing with a case wherein the accused-appellant had allegedly committed the murder of her son. Plea of insanity with reference to Section 84 IPC was set up by the defence. It was held by the Supreme Court that benefit of Section 84 IPC was available to a person who, at the time when the act was done was incapable of knowing the nature of his/her act or that what he/she was doing was wrong or (12 of 14) [CRLA-430/1988] contrary to law. The implication of this provision is that the offender must be of such mental condition at the time when the act was committed and the fact that he/she was of unsound mind earlier or later are relevant only to the extent that they, along with other evidence, may be circumstances in determining the mental condition of an accused on the day of incident. In that case, a mention was made about the mental condition of the accused in the FIR itself and then subsequently, she was admitted to the hospital for treatment and was referred to a higher centre for further treatment and remained hospitalised for quite some time. All these aspects were held to be relevant factors while deciding the question of her mental condition at the time of incident.
A Division Bench of Karnataka High Court in Pujappa Vs. The State - 1991 Cri.L.J. 1189, dealt with a case wherein after-medical examination, the trial court did not try the fact of the purported unsoundness and incapacity of the accused. It did not record finding as to his mental condition and defending capacity and without fulfilling this initial obligation forthwith resumed and concluded the trial on the main charge itself. The High Court observed that the resulting lacuna was not innocuous but vital and held that this vital lacuna would vitiate the trial.
A Division Bench of Andhra Pradesh High Court in Chittmalla Krishna Murthy Vs. State of A.P. - 2001 Cri.L.J. 2457, dealt with a case where a letter was sent by doctor to court showing that accused was not in a position to optimally and meaningfully participate and instruct his counsel for the conduct of trial but the trial court without recording any finding thereon (13 of 14) [CRLA-430/1988] whether the accused had recovered from his illness at the time of commencement of trial and was able to formulate his defence, proceeded with the trial. The High Court held such irregularity to have vitiated the entire trial and set aside the conviction.
The Division Bench of this Court at Principal Seat at Jodhpur in Vidhya Devi Vs. State of Rajasthan, 2004 (2) R.C.C. 583 was dealing with a case where the accused-appellant was also suffering from schizophrenia and was convicted under Section 302 IPC on an allegation of the murder of her own husband by inflicting multiple injuries with an axe. It was held by the Division Bench of this Court that the appellant therein proved the existence of circumstances bringing her case within the purview of Section 84 IPC namely (i) furious and violent at the time of committing murder, controlled with difficulty, labouring under the defect of reason; (ii) further developments, clearly reveal that she was a patient of schizophrenia (one of the forms of insanity); (iii) Hospitalisation for treatment continuously for three years, twice sent back to hospital by the court after it found her abnormal; (iv) Schizophrenia existed before and after the occurrence, therefore, defence of insanity proved. In view of above discussion, the appellant must be held to have been suffering from disease of Schizophrenia not only before the incident, but also at the time of incident as also subsequent to incident and thus, entitling him to the benefit of exception is carved out in Section 84 IPC.
This Court in Muslim Vs. State of Rajasthan (D. B. Criminal Appeal No. 754/2012 decided on 26.04.2017) after (14 of 14) [CRLA-430/1988] analysing the law on the subject and in the facts of that case held that entire proceedings before the trial court were vitiated for the reason that no satisfaction was recorded by the experts on the subject of psychiatry, whether the appellant therein was capable of understanding the implications of the judicial proceedings and arranging his defence. Holding, thus, this Court acquitted the accused-appellant in the aforesaid case.
In view of above discussion, not only guilt of the accused respondent cannot be taken to have been proved beyond reasonable doubt, but the proceedings of trial also stood vitiated for the reason of insanity of the accused which is amply proved by evidence on record. He was therefore not capable of understanding implication of legal proceedings and was not in a position to arrange his defence. We, therefore, do not find any error or infirmity in the impugned judgment.
The appeal being devoid of merits is accordingly dismissed.
(PRAKASH GUPTA) J. (MOHAMMAD RAFIQ) J. Manoj