Bombay High Court
Ramzan Mbwana Mazuwa & Others vs The State Of Maharashtra on 22 April, 1998
Equivalent citations: 1998BOMCR(CRI)~, 1998CRILJ3547
Author: Vishnu Sahai
Bench: Vishnu Sahai
ORDER Vishnu Sahai, J.
1. Through this appeal, the appellants have challenge the judgment and order dated 6-6-1994, passed by the Additional Sessions Judge, Greater Bombay, in Sessions Case No. 319 of 1990, convicting and sentencing them in the manner stated hereinafter :---
i) Under section 120(b) r/w section 364, 367, 394 of I.P.C. and section 3(2)(e)(iii) r/w section 14 of the Foreigners 'Act to undergo life imprisonment;
ii) Under section 364 r/w section 34 I.P.C. to undergo life imprisonment and to pay a fine of Rs. 1,000/ each, in default to undergo 6 months R.I.;
iii) Under section 394 r/w 34 I.P.C. in respect of robbery relating to Chanakya Shivram Jaiswal to undergo life imprisonment and to pay a fine of Rs. 1,000/- each, in default to undergo 6 months R.I.;
iv) Under section 302 r/w 34 I.P.C. to undergo life imprisonment and to pay a fine of Rs. 1,000/- each, in default to undergo 6 months R.I.
v) Under section 394 r/w 34 I.P.C. in respect of robbery relating to Deju Pujari P.W. 1 to undergo life imprisonment ; and
vi) Under section 3(2)(e)(iii) r/w section 14 of the Foreigner's Act to undergo 5 years R.I. The substantive sentences of the appellants were ordered to run concurrently.
2. According to the prosecution, the appellants participated in two separate incidents;--
First took place on 19/20th December, 1989 wherein they abducted one Chanakya Shivram Jaiswal; thereafter killed him; and robbed his watch. In respect of it, C.R. No. 833 of 1989 was registered at Azad Maidan Police Station. Second took place on 25th December, 1989 wherein they abducted one Deju Nilaya Pujari P.W. 1, caused hurt to him and thereafter robbed him of his watch. In relation to it, C.R. No. 839 of 1989 was registered at Azad Maidan Police Station. In the second incident, at about 5.30 a.m. on 25th December, 1989, the appellants boarded the taxi of Deju Pujari P.W. 1 near Hotel Diplomat, Merry Weather Road, behind Taj Mahal Road, Bombay and thereafter proceeded in the said taxi along with Deju Pujari and when they boarded off the taxi, they snatched Rs. 250/- belonging to him, his Romer Wrist watch and also assaulted him.
3. Since in the second incident, the main evidence against the appellants was identification for the first time in Court, by the victim Deju Pujari P.W. 1 and it is not prudent to accept the same in view of the observations contained in para 3 of the decision of the Supreme Court Kanan and others v. State of Kerala, we are not going deeper into it and we think the appellants deserve the benefit of doubt. If the evidence of identification is eliminated then the residual evidence is recovery of the wrist watch of the victim from the appellant No. 1 and finger prints of appellants Nos. 2 and 3 on the taxi, wherein the victim was abducted and robbed. In our view, the said evidence is not sufficient to sustain the conviction of the appellants in respect of the second incident. Mr. S.R. Borulkar, the learned Additional Public, Prosecutor, also could not justify the conviction of the appellants in relation to it.
4. With regard to the first incident, the prosecution case is that on 20th December, 1989 at about 4 a.m. Ved Prakash Shivshankar Pandey P.W. 17, a taxi driver, was at Arthur Bunder Road and there were two other taxi drivers namely Chanakya Jaiswal and Babu. He knew them from before. At about the said time, three persons came and boarded the taxi of Chanakya for being taken to V.T. Two of them looked like foreigners and one appeared to be an Indian. The foreigners sat on the back seat and the Indian on the front. Thereafter, the taxi went away.
At about 1.30 p.m. the same day, the said three persons went to the shop of Mohd. Issak Mohd. Azim P.W. 14 in Fort Market and sold to him the H.M.T. watch of Chanakya for Rs. 210/-.
4A. Since Chanakya Jaiswal did not return home, his brother Amritlal Jaiswal P.W. 12, requested fellow taxi drivers to look for him. At about 8 p.m. the same day Gulabchand brother-in-law of Chankya Jaiswal came and informed Amritlal Jaiswal that Chanakya's taxi was standing near the University. Thereupon. Amritlal and others went and saw the taxi and found Chanakya's body inside the same. Amritlal and others did not touch the body of Chanakya. They went to Azad Maidan Police Station and thereafter the dead body of Chanakya was taken out from the taxi. It was discovered that the H.M.T. watch which Chanakya used to wear was not on his person.
5. The F.I.R. of the incident was lodged on 21st December 1989 at 5.30 p.m. at police station Azad Maidan by P.S.I. Bhimrao Madhavrao Kore P.W. 8.
6. On the night of 26th/27th December, 1989 Deju Pujari was called at D.C.B. C.I.D. and was taken to Ballard Pier in order to recognise the accused persons who had robbed him. That night, Deju Pujari saw several persons sleeping on the footpath opposite Seamens' club, Ballard Pier, Bombay. He pointed out at three persons who were lying there; they being the appellants. They were arrested and thereafter prosecuted in C.R. No. 839 of 1989 and C.R. No. 833 of 1989. The latter related to the murder etc. of Chanakya Jaiswal.
7. On 30th December, 1989 the appellant Rashid Mohammed Masood stated in presence of public panch Ashok Dhole P.W. 13 that he could get the watch which was robbed from the deceased Chanakya Jaiswal recovered. The said statement was recorded under a panchanama. Thereafter, the appellant along with public panch Ashok Dhole and the Investigating Officer Azum Vithalrao Wable P.W. 20, proceeded to the shop of Mohd. Issak Mohd. Azim P.W. 14 in Fort Market, Bombay. At the said shop, the appellant Rashid Mohammed Masood, pointed to Mohd. Issak Mohd. Azim who handed over the watch to him. The watch was seized under a panchanama.
8. During the course of the investigation, the taxi in which the deceased Chanakya Jaiswal was abducted was seized and on the same finger prints were noticed on 23rd December, 1989, they were taken by the Finger Print Expert Ashok Joshi P.W. 10 in the presence of public panch Narayan Pujari P.W. 16 and the evidence on record shows that Finger prints on the taxi were of appellants Ramzan Mazuwa and Mashak AN Mohammed.
9. Since Ved Prakash Shivshankar Pandey P.W. 17 who had seen three persons boarding the taxi of Amritlal Jaiswal at about 4 a.m. on 20th February 1989, did not know the said persons, the appellants after their arrest were put up for test identification which was conducted on 4th January 1990 in D.C.B., C.I.D Office, Bombay by S.E.M. Vinay Sukhtankar RW. 9. Two parades were held. In the first parade, appellants Ramzan Mazuwa and Mashak Mohammed were put up and in the second appellant Rashid Mohammed Masood was put up. Ved Prakash Pandey recognised all the three appellants.
10. The autopsy on the dead body of the deceased was conducted on 21-12-1989 by Dr. Ashok Shinde RW. 18.
On the corpse, he found the following injuries :-
1. Contusion on the nostrils and tip of nose.
2. Contusion of the neck below angle of mandible on Rt. & Lt. side 4 cm. x 3 cm. x 25 cm. x 2.0 crn. Respectively
3. Contusion on front of neck at the level of thyroid cartilage Rt. side 4 cm. from midline x ft. side 5.0 cm. from midline 9 cm. length x 2.5 cm. breadth.
4. Contusion on the left side neck laterally lower 1/3, 5 crn. x 4 cm.
5. Contusion on the upper lip Rt. side mucosal aspect 2.0 cm. x 1.6 cm.
6. Contusion on the lower lip mucosal aspect in center & it side 2.0 cm. x 1.4 cm. & 1.6 cm. x 1.4 cm. respectively.
7. Contusion on the right supraclaricular tossa 2.5 cm. x 2.0 cm. laterally.
8. Contusion over front of chest on maddorium 4 cm. x 3.2 cm.
9. Contusion on left side chest laterally below It. collar bone 5 cm. x 4.1 cm,
10. Contusion on right side chest below Rt. collar bone 10 cm. x 4 cm.
11. Contusion on back of neck entire area 25 cm. x 7.0 cm.
12. Contusion on the back up to 5.0 cm. below lower angle of both scapula.
13. Grazed abrasion on the left side back 14 cm. below & lateral to lower angle of left scapula bone, 11 cm. x 1.0 cm.
14. C.A. on vertebral column 2.5 cm. above buttock 3.5 cm. x 2.5 cm.
Dr. Shinde also found that the tongue was clenched between the teeth and was protruding out, and bleeding was present through nostrils and mouth.
In the opinion of Dr. Shinde, the deceased died due to violent asphyxia with head injuries and multiple contusions.
11. After completion of investigation, the charge sheet against the appellants was submitted in respect of both the incidents. Thereafter, both the cases were committed to the Court of Sessions; a consolidated trial was held; and after the evidence had been adduced by the prosecution, the trial Judge convicted and sentenced the appellants in the manner stated in para 1. Hence, this appeal.
12. We have heard Miss Y.N. Katpitia for the appellants and Mr. S.R. Borulkar, Additional Public Prosecutor for the State of Maharashtra-respondent. We have also perused the depositions of the prosecution witnesses; the material exhibits tendered and proved by the prosecution; the statements of the appellants recorded under section 313 Cr.RC.; and the impugned judgment. After reflecting over the matter, we are of the judgment that there is no merit in this appeal and it deserves to be dismissed.
13. As we have mentioned earlier, in respect of the second incident, in our view, the evidence is insufficient. Hence, we feel that in relation to it the appellants deserve the benefit of doubt.
14. In order to connect the appellants with the {irst incident, wherein the appellants abducted Chanakya in his taxi, at Arthur Bunder Road; thereafter killed him; and robbed him; we have circumstantial evidence.
Against all the three appellants, we have two common circumstances namely :-
a) Last seen :
Ved Prakash Shivshankar Pandey P.W. 17 saw the appellants boarding the taxi of Chanakya Jaiswal at about 4 a.m. on 20th December, 1989 on Arthur Bunder Road, Bombay;
b) Same day (20th December, 1989) at about 1.30 p.m. all the three appellants went to the shop of Mohd. Issak Mohd. Azim P.W. 14, in Fort Market, and sold watch of the deceased to him for Rs. 210/-.
In Addition, against :---
(i) appellants Ramzan Mbwana Mazuwa and Rashid Mohammed Masood, there is the evidence of Finger Print Expert Ashok Joshi P.W. 10 who found their finger prints on the taxi wherein Chanakya was abducted and murdered; and
(ii) appellant Rashid Mohammed Masood, there is the evidence of the recovery of the wrist watch of the deceased. On his pointing out Mohammed Issak Mohammed Azim P.W. 14; in his shop in Fort Market, handed over the watch to him.
15. The crucial question is whether the circumstantial evidence is sufficient to conclusively establish the involvement of the appellants in the crime. Our answer is in the affirmative.
16. We would first like to take up the circumstance of last seen in respect of which, we have the evidence of Ved Prakash Shivshankar Pandey P.W. 17 the taxi driver. His evidence shows that on 20th December 1989 he was at Arthur Bunder Road. Two other taxi drives Chanakya and Babu were also there. He knew them from before. At about 4 a.m. three persons came. They wanted to go in a taxi to V.T. They boarded the taxi of Chanakya Jaiswal. Two of them who looked like foreigners sat on the back seat and one of them who appeared to be an Indian sat in front.
16A. Since the appellants were not known to him from before pursuant to their arrest on 26th/27th December 1989, they were put up for test identification in the Oiiice of the D.C.B., C.I.D. Bombay on 4th January, 1990 and he was sent to identify them. He correctly identified them. He also correctly identified them in Court while his evidence was recorded. It should be borne in mind that he is a wholly independent witness and had no enmity against the appellants. Although he was subjected to a searching cross-examination, nothing could be extracted therefrom which would impair his credibility.
17. In our view, since this witness correctly identified the appellants at the test parade which was held within two weeks of the incident and one week of their arrest and also identified them in Court and had no axe to grind against them, the circumstance of last seen has been established beyond any reasonable doubt.
18. We next take up the circumstance that the same day (20th December 1989) on which the appellants were last seen with Chanakya Jaiswal, at about 4 am by Ved Prakash Shivshankar Pandey P.W. 17, nine hours later i.e. 1.30 p.m. they sold the wrist watch which they had looted from the deceased to P.W. 14 Mohd. Issak Mohd. Azim.
Evidence of Mohd. Issak Mohd. Azim is that on 20th December 1989 at about 1.30 p.m. all the three appellants came to his shop in Fort area and wanted to sell a watch- H.M.T, Kanchan. He stated that the appellant Rashid Masood had shown him the watch and after bargaining he decided to buy the watch from the appellants for Rs. 210/-. In the Court, he identified the appellants as the persons who had come to sell the watch. He too is a wholly independent witness and had no axe to grind against the appellants.
In his cross-examination, nothing could be elicited which could affect the core of his evidence.
In our judgment, the evidence of Mohd. Issak Mohd Azim would be admissible under section 8 of the Evidence Act and since he is a wholly independent witness, it is a very strong piece of evidence which connects the appellants with the crime.
We feel that the prosecution has proved this circumstance beyond the shadow of reasonable doubt.
19. In addition, we find that against appellants Ramzan Mazuwa and Rashid Masood, there is the evidence of finger print expert Ashok Joshi P.W. 10. He collected their finger prints on 23rd December, 1989 in the presence of public panch Narayan Pujari P.W. 16, from the taxi in which the deceased was abducted by the appellants. His evidence conclusively establishes that the fingerprints found on the taxi were of the sard appellants.
Again, both Ashok Joshi and Narayan Pujari were wholly independent witnesses, and nursed no animosity against the appellants. In our view, this circumstance has also been conclusively established by the prosecution and is a further nail in the coffin of appellants Ramzan Mazuwa and Rashid Masood.
20. Finally, against the appellant Rashid Masood, there is the additional evidence that pursuant to his arrest, he admitted that he could get the wrist watch of the deceased recovered. Consequently with the Investigating Officer Azurn Wable P.W. 20 and public panch Ashok Dhole P.W. 13, both of whom had no axe to grind against him, he went to the shop of Mohd. Issak Mohd. Azim. He pointed out the said person to Azum Wable and thereafter, Mohd, Issak Mohd, Azim handed over the wrist watch to him. We have gone through the cross-examination of this witness and we find that nothing could be extracted therefrom which would discredit his veracity. It is significant to point out that this watch was identified by Amritlal Jaiswal P.W. 12, real brother of the deceased, both after its recovery and during trial. We also find no blemish in the evidence of Azum Wable.
On these facts, we have no hesitation in concluding that the prosecution has also proved this circumstance.
21. In our view, the said circumstantial evidence is sufficient to conclusively establish the guilt of the appellants.
In our judgment, the twin circumstances that on 20th December 1989 at 4 a.m. Ved Prakash Shivshankar Pandey saw the three appellants boarding the taxi of Chanakya Jaiswal and the same day, at 1.30 p.m. i.e. only nine-and-a-half hour later, the three appellants along with the watch of the deceased went to the shop of Mohd. Issak Mohd. Azim P.W. 14, in Fort Market, to sell the same and sold the same to him for Rs. 210/- show that the deceased was done to death by the three appellants sometimes between 4 a.m. and 1.30 p.m. that day.
We feel that when these twin circumstances are examined in the light of the Autopsy Report of the deceased which shows that as many as 14 blunt weapon ante-mortem injuries were found on his dead body and he was strangulated to death, it becomes crystal clear that his murder was the work of three persons, namely the appellants, as alleged by the prosecution.
21A. In our view, the circumstantial evidence referred to in paragraph 21 by itself is sufficient to bring home the guilt of the appellants. The additional evidence against appellants Nos. 1 and 3 is a bonus for the prosecution.
22. We also feet that this is a fit case where the inference stipulated by section 106 of the Evidence Act should be drawn against the appellants.
The said section provides thus :--
"When any fact is especially within the knowledge of any person, the burden of proving that fact is upon him."
Since the appellants were seen boarding the taxi of the deceased on 20th December, 1989 at about 4 a.m. and the same day at about 1.30 p.m. went to the shop of Mohd. Issak Mohd. Azim P.W. 14 to whom they sold the wrist watch of the deceased, it can be reasonably inferred that the deceased was done to death in between the said time and consequently it was for the appellants to explain as to how he died. The ominous silence on the part of the appellants is yet another circumstance which goes against them.
23. Miss Katpitia, learned Counsel for the appellants strenuously urged that the circumstance of last seen by itself is not sufficient to connect the appellants with the crime. In this connection, she cited three decisions of the Apex Court mentioned hereinafter :--
(i) Prem Thakur.. appellant v. State of Punjab., respondent;
(ii) Kansa Behera ..appellant v. State of Orissa.. respondent;
(iii) A.I.R. 1979 Supreme Court page 1620, Lakhanpal... appellant v. The State of Madhya Pradesh, respondent.
We have examined the said authorities. In our judgment, they have no application in view to the facts of the present case.
!n the instant case, we find that in addition to the circumstance of last seen, there is other circumstantial evidence of a incriminating nature to which we have referred in paragraphs 16 to 22.
24. Miss Katpitia also contended that the twin circumstances common to all the appellants namely last seen and selling the watch to Mohd. Issak Mohd Azim P.W. 14, are not sufficient to conclusively establish that the appellants alone, could have murdered the deceased. We regret that we cannot accede to her contention for the reasons mentioned in paragraph 21.
In this connection, we feel it pertinent to refer to two decisions of the Supreme Court cited by Mr. S.R. Borulkar, Additional Public Prosecutor, they being :
i) Wasim Khan, appellant v. The State of Uttar Pradesh, respondent; and
(ii) Sunderlal ...appellant v. The State of Madhya Pradesh ...respondent.
In the former decision, the appellants and the deceased were last seen travelling on a bullock cart. Two other persons who were also travelling on the bullock cart got down in the middle. The deceased did not reach his destination, and was not seen alive thereafter. The appellant was found in possession of the goods of the deceased three days afterwards. He did not inform anybody about disappearance of the deceased nor could he explain the possession of the goods belonging to the deceased. He was also found in possession of a blood-stained knife though blood was not found to be human. The Supreme Court on these facts, felt that the appellant was rightly convicted for the offences of murder and robbery.
In the case , the accused and the deceased were seen together at about 2 p.m. on 27-5-1951 by the prosecution witnesses. Immediately after the murder, the accused went to the house of one Bishandas Tularam with gold half mohur and silver churas and offered to sell them to him. Bishandas Tularam did not purchase the half gold mohur but, accepted the pledge of silver churas. Next morning the accused went to Bhagwandas goldsmith and sold the gold mohur to him. He melted it into gold bars. The accused took the police to Bishandas Tularam and Bhagwandas and from them, silver churas and gold bars were recovered. They were identified by the prosecution witnesses as those which were habitually worn by the deceased. The accused failed to give any satisfactory explanation. The Supreme Court took the view that the circumstantial evidence against the accused was sufficient and he had been rightly convicted for the offence under section 302 I.P.C.
25. We feel that when the circumstantial evidence adduced in this case is examined in the light of that adduced in supra and supra the conviction of the appellants for offences pertaining to the first incident can be safely sustained.
However, for the reasons mentioned in para 3 their convictions in respect of offences pertaining to the second incident cannot be upheld.
26. In the result, this appeal is partly allowed. We acquit the appellants for the offence under section 394 read with section 34 I.P.C. in connection to Deju Pujari P.W. 1 and acquit him thereunder. We however, uphold the convictions and sentences of the appellants on the remaining counts. The appellants are in jail and shall be detained therein, till they serve out their sentences which shall run concurrently.
Before parting with the judgment, we would be failing in our fairness, if we do not record our appreciation for the assistance rendered to us by the learned Counsel for the parties, in the disposal of this appeal.
27. Appeal partly allowed.