Kerala High Court
State Of Kerala vs Kooli Saseendran on 23 May, 2009
Bench: A.K.Basheer, P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRL.A.No. 365 of 2005()
1. STATE OF KERALA, REP. BY THE
... Petitioner
Vs
1. KOOLI SASEENDRAN, S/O.KANNAN, PEON,
... Respondent
2. KORAMBATH SHAJI, S/O.KOTTAN, COOLIE,
3. KARIPPAYI RAJAN, S/O.KOTTAN, COOLIE,
4. KOLLAMKUNUMMAL ASHAJI, S/O. NANU,
5. PULAPPATI SAJEEVAN, S/O.KUNHIRAMAN,
6. MAMATHAN NANDANA, S/O.GOPALAN,
7. KARIPPAYI BABU, S/O.KOTTAN,
8. NHALLI MANOHARAN, S/O.ANANDAN, COOLIE,
9. CHALAI BABU, S/O.BALAN, COOLIE,
10. PARAKKANDY SUDHEER, S/O.KUNHIRAMAN,
11. CHELERI RAVEENDRAN, S/O.GOVINDAN
12. KOLLUNNOL RAVEENDRAN, S/O.KANNAN,
13. KOREMBETH ANEESH, S/O.NANU,
14. MEEPPADAN PRASADAN, S/O.GOVINDAN,
For Petitioner :PUBLIC PROSECUTOR
For Respondent :SRI.M.K.DAMODARAN.
The Hon'ble MR. Justice A.K.BASHEER
The Hon'ble MR. Justice P.BHAVADASAN
Dated :23/05/2009
O R D E R
A.K. BASHEER & P. BHAVADASAN, JJ.
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Crl. Appeal No. 365 of 2005 &
Crl. Rev.Ptn. 130 of 2009.
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Dated this the 23rd day of May, 2009.
JUDGMENT
Bhavadasan, J, Fourteen persons would have marched out of the court with a contemptuous smile on 6.9.2003 having secured clean acquittal of the offences punishable under Sections 143, 147, 148, 302 read with Section 149 Indian Penal Code and Sections 3 and 5 of the Explosive Substance Act, mainly due to the magnanimity shown by the court below.
2. The deceased, namely, Parayil Sasi, P.Ws.1 and 3 and the accused belong to two rival political parties. The incident in this case occurred on 12.10.1999. On the said date at the relevant time P.W.1 was taking tea from the tea shop of Rajan. At about 8.30 a.m. he heard the sound of an explosion from the side of the play ground of the L.P.School. He came out of the tea shop. At that time, he found the accused and several others coming along running and the deceased and others going along the varamba of the paddy field. He found the accused running towards the deceased and two others, who were accompanying the deceased. The first accused is stated to have CRA. 365/2005. 2 extorted 'kill him'. He threw a bomb at the deceased. That exploded on his face. The deceased fell down. The accused left the place. P.W.1 also says that the accused were carrying dangerous weapons. After the accused persons left the place, P.W.1 says that when he went near the victim he found him dead. He would say that the assailants were the followers of CPM and the deceased was a follower of RSS. He would say that the reason for the attack was political rivalry.
3. P.W.1 claims to have laid Ext.P1 First Information Statement before the Koothuparamba Police Station. Ext.P1 statement given by P.W.1 was recorded by P.W.9, who then was a Sub Inspector of Koothuparamba Police Station. On the basis of the said statement, he registered Ext.P1(a) First Information Report for Crime No.394 of 1999 for offences punishable under Sections 143, 147, 148, 302 read with Section 149 Indian Penal Code and Sections 3 and 5 of Explosive Substance Act. He claims to have informed his superior officer. Investigation was taken over by P.W.11. He was then in the Crime Detachment, Kannur as Deputy Superintendent of Police. He prepared Ext.P2 scene mahazar. He recovered M.Os. 16, 18, 19, 20, 21, 22, 23 and 24 from the place of occurrence. Inquest was conducted over the body of the deceased and CRA. 365/2005. 3 Ext.P4 report was drawn up. The body was then sent for autopsy. P.W.6 conducted autopsy over the body of the deceased and prepared Ext.P5 postmortem certificate. P.W.11 had the material objects collected during investigation sent for chemical analysis and the reports received by him are Exts.P7, P8 and P9. He recorded the statements of witnesses. He arrested the accused, completed investigation and laid charge before court.
4. Judicial First Class Magistrate, Kuthuparamba, before whom final report was laid took cognizance of the offence. On appearance of the accused before the said court, all legal formalities were complied with. Learned Magistrate found that the case is one exclusively triable by a court of Sessions and accordingly committed the case to the Sessions Court, Thalassery under Section 209 Criminal Procedure Code. Sessions Court, Thalassery made over the case to Additional Sessions Court, Adhoc-II for trial and disposal. The latter court, on receipt of the records issued summons to the accused. They entered appearance. After preliminary hearing, charge was framed for offences punishable under Sections 143, 147, 148, 302 read with Section 149 IPC and Sections 3 and 5 of Explosive Substance Act. When the charge was read out to the accused, they pleaded not guilty and claimed to be tried. Therefore, the prosecution had P.Ws.1 to CRA. 365/2005. 4 11 examined and Exts.P1 to P9 marked. M.Os. 1 to 24 were identified and marked. After closing of the prosecution evidence the accused were questioned under Section 313 of Criminal Procedure Code regarding the incriminating circumstances brought out against them. They denied all the incriminating circumstances against them and maintained that they were innocent. Finding that the accused could not be acquitted under section 232 Cr.P.C., they were asked to enter on their defence. They chose to adduce no evidence.
5. On an appreciation of the evidence in the case the court below came to the conclusion that the prosecution had miserably failed to establish the case against the accused and hence acquitted them of the charges levelled against them. The State has filed Crl. Appeal 365 of 2005 challenging the acquittal of the Sessions Court. Smt. Parayil Meenakshi, mother of the deceased has preferred Crl. Revision Petition. 130 of 2009 assailing the acquittal.
6. The question that arises for consideration is whether any interference is called for with the judgment of the court below?
7. Point: Facts fall within a narrow compass. According to the prosecution on 12.10.1999 at about 8.30 p.m. accused persons, who found CRA. 365/2005. 5 the deceased and two others coming along the paddy field threw bombs at them. One of the bombs exploded on the face of the deceased and he fell down. He did not survive. The prosecution mainly relies on the evidence of P.Ws.1 and 3 to prove the incident. They are the eye witnesses to the incident. The court below gave the following reasons for its conclusion:
i) The evidence of P.Ws.1 and 3 are mutually contradictory and therefore ought to be ignored.
ii) The evidence of P.W.3 is that he and one Suresh Babu had accompanied the deceased at the relevant time. P.W.3 says that several bombs were thrown at them. The lower court feels that if that is the case, P.Ws. 1 and 3 ought to have suffered injuries.
iii) The court below then says that it is not possible to believe that version of the witnesses that several bombs were thrown at them, therefore the presence of P.W.3 is suspicious.
iv). The investigating officer had recovered unexploded bombs from the place of occurrence. P.Ws. 1 and 3 did not say anything about the unexploded bomb.
v) The lower court says that P.Ws.1 and 3 depose that three or four bombs were thrown by the accused. The court below observes that CRA. 365/2005. 6 there is no sign at the place of those bombs having exploded and that creates doubt about presence of P.Ws.1 and 3.
vi) In Ext.P1, P.W.1 has stated that the accused were armed with dangerous weapons. But he does not say so while giving evidence in court. He also did not say at the time of evidence that the deceased was accompanied by three or four persons.
vii) P.W.1 is a highly interested witness and furnished Ext.P1 FIS without any bonafides. The authenticity and genuineness of Ext.P1 is open to serious doubt.
viii) Both P.W.1 and 3 are involved in several crimes and their antecedents are bad.
ix) P.Ws. 1 and 3 had deep animosity and they have political vendetta towards the accused. The court blow observes that they were prolling for opportunity to wreck vengeance.
x) The court below observes that P.Ws. 1 and 3 and the accused persons are hailing from the same locality and that P.W.1 and 3 are highly interested witnesses. Therefore their identification of the accused is not a material evidence.
CRA. 365/2005. 7
xi) A reading of the evidence of P.W.3 would show that Rajeevan's tea shop was closed and if that is so, the evidence of P.W.1 is open to doubt.
xii) The various articles collected from the scene of occurrence by P.W.11 remains unexplained. That also casts doubt about the prosecution story.
8. It was based on the above reasons that the court below acquitted the accused.
9. Learned Public Prosecutor pointed out that the findings of the court below and the reasonings given for acquittal are perverse and untenable both on facts and in law. The court below was not justified in drawing the above conclusions. Learned Public Prosecutor drew the attention of this court to the fact that regarding the act committed by the accused, P.Ws.1 and 3 gave uniform version. It is true that there are minor contradictions, omissions and inconsistencies in the evidence of P.Ws.1 and
3. But that has occurred due to several reasons. Reasons given by the court below to ignore the evidence of P.Ws. 1 and 3 are not legally justified. Characterising P.Ws. 1 and 3 as interested and chance witnesses CRA. 365/2005. 8 do not have the sanction of law. May be that P.Ws. 1 and 3 belong to a rival political camp. Learned Public Prosecutor drew the attention of this court to Ext.P1 and pointed out that the names of the accused find a place in the said document. Even assuming that P.Ws. 1 and 3 are interested witnesses, it is not the law that the evidence of those witnesses will have to eschewed. There is no legal bar against accepting their evidence and there is no compulsion to reject the same. First Information Statement was promptly lodged. Learned Public Prosecutor concluded by pointing out that the judgment of the court below is unsustainable.
10. Learned counsel appearing for the revision petitioner in Cr.R.P.170 of 2009 supplemented and supported the Public Prosecutor.
11. Adv. Sri. M.K. Damodaran, learned Senior Counsel appearing for the accused on the other hand pointed out that the court below has considered all the aspects and there are no grounds made out to interfere with the judgment of the court below. Learned counsel cautioned this court that the scope of interference in appeal, especially in a case of acquittal, is extremely limited. Learned counsel pointed out that the lower court, which had the occasion to see the demeanour of the witnesses and appreciate the evidence has to come to a conclusion which shall not easily upset. CRA. 365/2005. 9 Learned counsel stated that the finding of the court below that the evidence of P.Ws.1 and 3 do not stand scrutiny is fully justified. They are incompatible and are mutually inconsistent and destructive. According to the learned counsel, the accused have been falsely implicated by P.Ws.1 and 3 due to political vendetta. No independent witnesses have been examined. Learned counsel stressed that even going by the evidence, soon after the incident, the police were informed. It was several hours thereafter that Ext.P1 FIS was lodged. It is stated that Ext.P1 FIS was drawn up later conveniently. P.Ws. 1 and 3 are partisan witnesses and their evidence cannot be accepted. Learned counsel stated that as per the evidence the RSS Sakha Office is nearby and therefore the CPM workers would not have ventured to go anywhere near that place. Several articles were seized from the place of occurrence and their presence in the place remain unexplained. The evidence considered by the court below clearly indicate that the prosecution version is open to serious doubt. The lower court had occasion to find that the prosecution had not established the case beyond reasonable doubt and extended the benefit of doubt to the accused. According to the learned counsel , there is no scope for interference in appeal.
12. It will be first useful to consider the scope of interference CRA. 365/2005. 10 by the appellate court (namely High Court) in a case of acquittal. Relevant provisions (as they now stand) read as follows:
"378. Appeal in case of acquittal.- Save as otherwise provided in sub-section (2), and subject to the provisions of sub-sections (3) and (5), -
(a) the District Magistrate may, in any case, direct the Public Prosecutor to present an appeal to the Court of Session from an order of acquittal passed by a Magistrate in respect of a cognizable and non-bailable offence;
(b) the State Government may, in any case, direct the Public Prosecutor to present an appeal to the High Court from an original or appellate order of an acquittal passed by any Court other than a High Court [not being an order under clause
(a) or an order of acquittal passed by the Court of Session in revision.] (2) If such an order of acquittal is passed in any case in which the offence has been investigated by the Delhi Special Police Establishment constituted under the Delhi Special Police Establishment Act, 1946 (25 of 1946) or by any other agency empowered to make investigation into an offence under any Central Act other than this Code, the Central Government may, subject to the provisions of sub-section (3), also direct the Public Prosecutor to present an appeal-
(a) to the court of Session, from an order of acquittal passed by a Magistrate in respect of a cognizable and non- CRA. 365/2005. 11
bailable offence;
(b) to the High Court from an original or appellate order of an acquittal passed by any Court other than a High Court not being an order under clause (a) or an order of acquittal passed by the Court of Session in revision.
(3) No appeal to the High Court under sub-section (1) or sub-section(2) shall be entertained except with the leave of the High Court.
(4) If such an order of acquittal is passed in any case instituted upon complaint and the High Court, on an application made to it by the complainant in this behalf, grants special leave to appeal from the order of acquittal, the complainant may present such an appeal to the High Court.
(5) No application under sub-section (4) for the grant of special leave to appeal from an order of acquittal shall be entertained by the High Court after the expiry of six months, where the complainant is a public servant, and sixty days in every other case, computed from the date of that order of acquittal.
(6) If, in any case, the application under sub-section (4) for the grant of special leave to appeal from an order of acquittal is refused, no appeal from that order of acquittal shall lie under sub-section (1) or under sub-section (2)."
13. Section 386 deals with the powers of appellate court. So far as it is relevant in the present case, reads as follows: CRA. 365/2005. 12
"386. Powers of the Appellate Court.-After perusing such record and hearing the appellant or his pleader, if he appears, and the Public Prosecutor, if he appears, and in case of an appeal under Section 377 or Section 378, the accused, if he appears, the Appellate court may, if it considers that there is no sufficient ground for interfering, dismiss the appeal, or may-
(a) in an appeal from an order of acquittal, reverse such order and direct that further inquiry be made, or that the accused be re-tried or committed for trial, as the case may be, or find him guilty and pass sentence on him according to law;"
14. It is no doubt true that the scope of interference in appeal is restricted. The State has been given a right to appeal against the acquittal. It is however settled law that the High Court has full power to re-consider the entire evidence upon which the order is founded and to come to its own conclusion. No limitation has been fixed on the power of the High Court. But courts have been cautioned regarding the manner in which the evidence is to be appreciated and also the findings of the court below are to be treated.
15. Both sides referred to several decisions in this regard.
16. In the decision reported in Batcu Venkateshwarlu v. Public Prosecutor, High Court of A.P. ( 2009(1) Crimes 252 (SC)), it was CRA. 365/2005. 13 held as follows:
"From the above decisions, in Chandrappa and Ors. v. State of Karnataka (2007(4) SCC 415), the following general principles regarding powers of the appellate court while dealing with an appeal against an order of acquittal were culled out:
(1) An appellate court has full power to review, reappreciate and reconsider the evidence upon which the order of acquittal is founded.
(2) The Code of Criminal Procedure, 1973 puts no limitation, restriction or condition on exercise of such power and an appellate court on the evidence before it may reach its own conclusion, both on questions of fact and of law.
(3) Various expressions, such as, "substantial and compelling reasons", "good and sufficient grounds", "very strong circumstances", "distorted conclusions", "glaring mistakes", etc. are not intended to curtail extensive powers of an appellate court in an appeal against acquittal. Such phraseologies are more in the nature of "flourishes of language" to emphasise the reluctance of an appellate court to interfere with acquittal that to curtail the power of the court to review the evidence and to come to its own conclusion.
(4) An appellate court, however, must bear in mind that in case of acquittal, there is double presumption in favour of the accused. Firstly, the presumption of innocence is available CRA. 365/2005. 14 to him under the fundamental principle of criminal jurisprudence that every person shall be presumed to be innocent unless he is proved guilty by a competent court of law. Secondly, the accused having secured his acquittal, the presumption of his innocence is further reinforced, reaffirmed and strengthened by the trial court.
(5) If two reasonable conclusions are possible on the basis of the evidence on record, the appellate court should not disturb the finding of acquittal recorded by the trial court."
17. In the decision reported State of U.P. v. Satish in ((2005) 3 SCC 114) it was held as follows:
"There is no embargo on the appellate court reviewing the evidence upon which an order of acquittal is based. Generally, the order of acquittal shall not be interfered with because the presumption of innocence of the accused is further strengthened by acquittal. The golden thread which runs through the web of administration of justice in criminal cases is that if two views are possible on the evidence adduced in the case, one pointing to the guilt of the accused and the other to his innocence, the view which is favourable to the accused should be adopted. The paramount consideration of the court is to ensure that miscarriage of justice is prevented. A miscarriage of justice which may arise from acquittal of the guilty is no less than from the conviction of an innocent. In a case where admissible evidence is ignored, a duty is cast upon CRA. 365/2005. 15 the appellate court to reappreciate the evidence where the accused has been acquitted, for the purpose of ascertaining as to whether any of the accused really committed any offence or not. (See Bhagwan Singh v, State of M.P.) The principle to be followed by the appellate court considering the appeal against the judgment of acquittal is to interfere only when there are compelling and substantial reasons for doing so. If the impugned judgment is clearly unreasonable and relevant and convincing materials have been unjustifiably eliminated in the process, it is a compelling reason for interference. These aspects were highlighted by this court in Shivaji Sahabrao Bobade v. State of Maharashtra, Ramesh Babulal Doshi v. State of Gujarat, Jaswant Singh v. State of Haryana, Raj Kishore Jha v. State of Bihar, State of Punjab v. Karnail Singh and State of Punjab v. Phola Singh."
18. In the decision reported in Sambhaji Hindurao Deshmukh v. State of Maharashtra (JT 2008(1) SC 569), it was held as follows:
"The principles relating to interference by the High Court in appeals against acquittal are well settled. While the High Court can review the entire evidence and reach its own conclusions, it will not interfere with the acquittal by the trial court unless there are strong reasons based on evidence which can dislodge the findings arrived by the trial court, which were CRA. 365/2005. 16 the basis for the acquittal. The High Court has to give due importance to the conclusions of the trial court, if they had been arrived at after proper appreciation of the evidence. The High Court will interfere in appeals against acquittals, only where the trial court makes wrong assumptions of material facts or fails to appreciate the evidence properly. If two views are reasonably possible from the evidence on record, one favouring the accused and one against the accused, the High Court is not expected to reverse the acquittal merely because it would have taken the view against the accused had it tried the case. The very fact that two views are possible makes it clear that the prosecution has not proved the guilt of the accused beyond reasonable doubt and consequently the accused is entitled to benefit of doubt. Keeping the said principles in view, we will examine the evidence to find out whether the findings of the trial court were not based on evidence and whether there was justification for the High Court to interfere with the decision of the trial court."
19. In the decision reported in Thanedar Singh v. State of M.P. (2002) 1 SCC 487) it was held as follows:
"The foregoing discussion shows that the High Court was not justified in making the comments that the trial court did not give reasons on certain important aspects or misdirected itself in the appreciation of evidence. Though the judgment of the CRA. 365/2005. 17 trial court is somewhat perfunctory and lacking clarity in certain respects, on the whole, the approach and conclusions of the trial court cannot be said to be perverse or vitiated by any serious error warranting interference with the verdict of acquittal. The view taken by the trial court, in our opinion, is a reasonably possible view and, therefore, the High Court was not justified in reversing the acquittal insofar as the appellant is concerned. The High Court failed to address itself to certain crucial factors discussed above concerning the credibility of eyewitness account and the correctness of the FIR."
20. A reading of the above decisions will clearly show that the appellate court has the powers to reappraise the evidence in the case and come to its own conclusion, but subject to certain restrictions. The High Court, while dealing with an appeal must give proper weight and consideration to matters such as
i) the view of the trial court Judge as to the credibility of the witnesses.
ii) the presumption of innocence in favour of the accused, a presumption not certainly weakened by the fact that he had been acquitted in the trial court.
iii) the right of the accused to the benefit of doubt. CRA. 365/2005. 18
iv) the appellate court should be slow in disturbing the finding of fact arrived at by a Judge, who had the advantage of seeing the witnesses.
v) Merely because the appellate court feels that the lower court judgment is perfunctory, it does not mean that interference is called for.
21. It is true that if two views are possible, the view taken by the court below ought to be accepted. Unless the reasoning and finding of the court below are totally perverse and unwarranted, normally the appellate court will not interfere. Bearing these principles in mind, the evidence in the case may be appreciated.
22. Before going into that question, one more aspect may be noticed. One of the other main contention taken by the learned counsel for the accused is that P.Ws. 1 and 3 are highly interested witnesses and their evidence should not be accepted. Learned counsel pointed out that the court below was right in its approach in discarding their evidence and no interference is called for.
23. There is a plethora of decisions on this aspect. It is not the law that the evidence of related or interested witness is to be summarily rejected.
24. In the decision reported in Rizan v. State of Chhattisgarh CRA. 365/2005. 19 ((2003) 2 SCC 661), it was held as follows:
"We shall first deal with the contention regarding interestedness of the witnesses for furthering the prosecution version. Relationship is not a factor to affect credibility of a witness. It is more often than not that a relation would not conceal the actual culprit and make allegations against an innocent person. Foundation has to be laid if plea of false implication is made. In such cases, the court has to adopt a careful approach and analyse evidence to find out whether it is cogent and credible.
In Dalip Singh v. State of Punjab (AIR 1953 SC
364) it has been laid down as under:
"26. A witness is normally to be considered independent unless he or she springs from sources which are likely to be tainted and that usually means unless the witness has cause, such as enmity against the accused, to wish to implicate him falsely. Ordinarily a close relation would be the last to screen the real culprit and falsely implicate an innocent person. It is true, when feelings run high and there is personal cause for enmity, that there is a tendency to drag in an innocent person against whom a witness has a grudge along with the guilty, but foundation must be laid for such a criticism and the mere fact of relationship far from being a foundation is often a sure guarantee of truth. However, we are not attempting any sweeping generalization. Each case must be judged on its own CRA. 365/2005. 20 facts. Our observations are only made to combat what is so often put forward in cases before us as a general rule of prudence. There is no such general rule. Each case must be limited to and be governed by its own facts."
The above decision has since been followed in Guli Chand v. State of Rajasthan in which Vadively Thevar v. State of Madras was also relied upon.
We may also observe that the ground that the witness being a close relative and consequently being a partisan witness, should not be relied upon, has no substance. This theory was repelled by this Court as early as in Dalip Singh Case in which surprise was expressed over the impression which prevailed in the minds of the Members of the Bar that relatives were not independent witnesses. Speaking through Vivian Bose, J, it was observed:
"25. We are unable to agree with the learned Judges of the High Court that the testimony of the two eyewitnesses requires corroboration. If the foundation for such an observation is based on the fact that the witnesses are women and that the fate of seven men hangs on their testimony, we know of no such rule. If it is grounded on the reason that they are closely related to the deceased we are unable to concur. This is a fallacy common to many criminal cases and one which another Bench of this court endeavoured to dispel in 'Rameshwar v. State of Rajasthan. We find, however, that it CRA. 365/2005. 21 unfortunately still persists, if not in the judgments of the courts, at any rare in the arguments of counsel."
Again in Masalti v. State of U.P. This court observed:
" But it would, we think, be unreasonable to contend that evidence given by witnesses should be discarded only on the ground that it is evidence of partisan or interested witnesses.... The mechanical rejection of such evidence on the sole ground that it is partisan would invariably lead to failure of justice, No hard-and-fast rule can be laid down as to how much evidence should be appreciated. Judicial approach has to be cautious in dealing with such evidence; but the plea that such evidence should be rejected because it is partisan cannot be accepted as correct."
To the same effect is the decision in State of Punjab v. Jagir Singh and Lehna v. State of Haryana."
25. In the decision reported in State of U.P. v. Ram Swarup (1988 SCC (crl.) 552), it was held as follows:
"We have been taken through both the judgments under appeal. We have also perused the relevant evidence since the judgment of the High Court does not refer to it. We are constrained to state that the judgment of the High Court is far from satisfactory from all aspects. The High Court has simply ignored the testimony of eye-witnesses by stating that they are either partisan witnesses or close relatives of the deceased. CRA. 365/2005. 22 There is no rule of law to the effect that the evidence of partisan witnesses cannot be accepted. The fact that the witnesses are associated with the faction opposed to that of the accused by itself does not render their evidence false. Partisanship by itself is no ground for discarding sworn testimony. Interested evidence is not necessarily false evidence. In a small village like the one under consideration where people are divided on caste basis, the prosecution may not be able to get any neutral witness. Even if there is any such neutral witness, he will be reluctant to come forward to give testimony to support one or the other side. Therefore, merely because the eye-witnesses are associated with one faction or the other, their evidence should not be discarded. It should, no doubt, be subjected to careful scrutiny and accepted with caution. We may also point out that law does not lay down different standard of appreciation of evidence when the prosecution witnesses and the accused are of different caste. The principles are the same as in other cases."
26. In the decision reported in Wariyam Singh v. State of U.P. (1995 SCC (cri) 1124), it was held as follows:
"The learned Designated Court has rightly indicted that it is the quality and intrinsic worth of an evidence that is to be considered and deposition by the relation or an interested party need not be discarded as a matter of course. A relation or an interested witness is not incompetent to depose in a criminal CRA. 365/2005. 23 case but rules of prudence dictate that deposition of such witness should be weighed with care and caution before accepting such deposition. We may also indicate here that the deposition of Kashmir Singh gets ample corroboration from the confessional statements of the accused. The very fact that Kashmir Singh sustained injuries in the incident in question also points out that that he was present at the place of occurrence and therefore, had occasion to notice the incident."
27. In the decision reported in State of Punjab v. Wassan Singh (1981 SCC (cri) 292), it was held as follows:
" It is true that both these witnesses are related to the deceased, and, as such, are interested witnesses. Their antecedents, also, are of a questionable nature. But their antecedents or mere interestedness was not a valid ground to reject their evidence. Persons with such antecedents are not necessarily untruthful witness. Nor mere relationship with the deceased was a good ground for discarding their testimony, when as we have already held, their presence at the scene of occurrence was probable. All that was necessary was to scrutinise their evidence with more than ordinary care and circumspection with reference to the part or role assigned to each of the accused. An effort should have been made to sift the grain from the chaff; to accept what appeared to be true and to reject the rest. The High Court did not adopt this CRA. 365/2005. 24 methodology in appreciating their evidence. Instead, it took a short cut to disposal, and rejected their evidence wholesale against all the accused, for reasons which, as already discussed, are manifestly untenable."
28. On a reading of the above decisions it can be seen that it is not the law that merely because a witness is stated to be a related or interested witness, his evidence shall not be taken into consideration. The rule is that such evidence should be scrutinised very meticulously and should not appear to be tainted.
29. One of the contentions taken by the learned counsel for the accused is that P.Ws.1 and 3 belong to RSS and the deceased was a follower of RSS. There was political rivalry between CPM and RSS. Therefore the evidence of P.Ws. 1 and 3 shall not be accepted.
30. Ofcourse, the prosecution relies on the evidence of P.Ws.1 and 3 to establish the case against the accused. Even assuming that they are followers of RSS, it does not automatically lead to the conclusion that they have falsely implicated the accused persons. One must remember that in political clashes of the present nature, it is extremely difficult to get independent witnesses. In fact a reading of the evidence of P.W.9 would indicate that inspite of best efforts on the part of P.W.9, nobody gave any CRA. 365/2005. 25 statement to him. It shows the fear of the people in deposing against any political group. That being the position, the rule can only be that the court should be very cautious in accepting the evidence of P.Ws. 1 and 3 to hold against the accused.
31. P.W.1 claims to have seen the incident. He would depose that while he was taking tea at the relevant time in the tea shop of Panoli Rajeevan, he heard sounds of explosion from near the school. When he come out, he saw a few people come running across the field. They stopped. They were coming from the south towards north. As soon as they passed the tea shop of Rajeevan, P.W.1 would say that he heard an extortion by the first accused to kill the deceased. He threw a bomb at the deceased. That fell on the face of the deceased and exploded. He fell down. Thereafter, according to this witness, 3 to 4 bombs were further hurled at him. He would say that the two persons who had accompanied the deceased had managed to escape. He also identified the accused in court.
32. The other witness is P.W.3. He is a bus conductor by profession. He claims to have seen the incident, which resulted in the death of Parayil Sasi. He would say that the incident occurred near the tea shop of Rajeevan. According to this witness, he along with the deceased and others CRA. 365/2005. 26 have assembled in the house of Mekleri Janu. They then heard a sound near the school at about 8 a.m. on the day of the incident. He along with the deceased and C.W.7 went towards that place. When they reached near the tea shop of Rajeevan, the deceased was walking in front and he and C.W.1 were little behind the deceased. They then found a few persons standing on the opposite side. According to this witness, the first accused extorted to kill the deceased and threw a bomb at the deceased. Bomb exploded on the face of Sasi and he fell down. This version of P.Ws. 1 and 3 get support from the medical evidence, namely, postmortem certificate and inquest certificate namely Ext.P4. He says that some of the other accused threw bombs at them also. But they managed to escape. He too identified all the accused in the box. He would say that the deceased succumbed to his injuries.
33. It is true that the evidence of P.Ws. 1 and 3 slightly vary on various aspects. But as far as the acts committed by the first accused and others are concerned, the version given by P.Ws.1 and 3 is consistent and uniform. In the case on hand one should note that the incident was of the year 1999 and trial had taken place several years thereafter. It is unwise to expect photographic memory from the witnesses.
CRA. 365/2005. 27
34. The court below as already observed come to the conclusion that the evidence of P.Ws. 1 and 3 are mutually contradictory. It is difficult to accept the said view of the court below. One of the grounds taken by the court below is that going by the evidence of P.W.3 the tea shop of Rajeevan was closed at the time when he arrived at the place. This, according to the lower court would belie the version of P.W.1 that he was having tea in the shop of Rajeevan while the incident occurred. One must at once notice here that the mere fact that P.W.3 had stated that at the time when he arrived at the place, he found the tea shop closed does not mean that it was not open earlier. There is consistent evidence regarding the fact that before the incident in question, sound of explosions were heard from near the school. It could be that sensing trouble Rajeevan might have closed his tea shop. Therefore it cannot be said that the claim of P.W.1 that he had tea from the shop is false.
35. Another ground taken by the court below is that Ext.P1 states that the assailants had weapons with them. P.W.1, the author of Ext.P1 at the time of evidence does not say so. That is taken as a ground to disbelieve P.W.1. One fails to understand as to how as the mere fact that he has not stated at the time of evidence that the assailants were carrying CRA. 365/2005. 28 weapons would make him untrustworthy. The mere fact that P.W.1 had omitted to say about the weapons does not mean that he is deposing false especially when regarding the throwing of bombs. He gets corroboration from the evidence of P.W.3. Moreover, it is strange to note that P.W.1 is disbelieved on the basis of the evidence of P.W.3 and P.W.3 is disbelieved on the basis of the evidence of P.W.1.
36. Much criticism was levelled by the learned counsel for the accused that the prosecution did not cite and examine any independent witness.
37. One should note that the incident was the consequence of a political clash between RSS and CPM. Normally no independent persons would dare to speak against either of the parties. This would be clear from the evidence of P.W.9, the SI of Police, who had recorded Ext.P1. He says that when he reached the place of occurrence no one was prepared to speak him about the incident. That also explains the reason for the slight delay in lodging the FIS. It is true that the evidence discloses that there was police out post near the place of incident and P.W.9 had received information that something had happened at the place. But within two hours of the incident P.W.1 had lodged Ext.P1 FIS. That being the position, it could not be said CRA. 365/2005. 29 that Ext.P1 was the result of deliberations and consultations.
38. The court below observed that the witnesses namely P.W.1 and 3 and the accused persons are familiar to each other and therefore their identification in court is not material evidence. One fails to understand the said finding of the court below (nothing is brought out to P.Ws.1 and 3 as to why they should falsely implicate the accused if they had nothing to do with the incident). It is inconceivable that someone else might have thrown bombs at the deceased or that the deceased was carrying bombs with him and that somehow exploded. Here, one has to notice that the injuries are on the face and chest of the deceased.
39. It is too difficult to believe that P.Ws.1 and 3 would have let the real culprits go free and falsely implicate the accused.
40. In the decision reported in State of U.P. v. Anil Singh (AIR 1988 SC 1998) it was held as follows:
"Of late this Court has been receiving a large number of appeals against acquittals and in the great majority of cases, the prosecution version is rejected either for want of corroboration by independent witnesses or or for some falsehood stated or embroidery added by witnesses. In some cases, the entire prosecution case is doubted for not examining all witnesses to the occurrence. We have recently pointed out CRA. 365/2005. 30 the indifferent attitude of the public in the investigation of crimes. The public are generally reluctant to come forward to depose before the Court. It is, therefore, not correct to reject the prosecution version only on the ground that all witnesses to the occurrence have not been examined. Nor it is proper to reject the case for want of corroboration by independent witnesses if the case made out is otherwise true and acceptable. With regard to falsehood stated or embellishments added by the prosecution witnesses, it is well to remember that there is a tendency amongst witnesses in our country to back up a good case by false or exaggerated version. The Privy Council had an occasion to observe this. In Bankim Chander v. matagini, 24 Cal.WN 626 (AIR 1919 PC 157), the Privy Council had this to say (at P.628) (of Cal.WN):(at p.158 of AIR):
"That in Indian litigation it is not safe to assume that a case must be false if some of the evidence in support of it appears to be doubtful or is clearly untrue, since there is, on some occasions, a tendency amongst litigants to back up a good case by false or exaggerated evidence."
In Abdul Gani v. State of Madhya Pradesh, AIR 1954 SC 31 Mahajan, J., speaking for this Court deprecated the tendency of courts to take an easy course of holding the evidence discrepant and discarding the whole case as untrue. The learned Judge said that the Courts should make an effort to disengage the truth from falsehood and to sift the grain from CRA. 365/2005. 31 the chaff.
It is also our experience that invariably the witnesses add embroidery to prosecution story, perhaps for the fear of being disbelieved. But that is no ground to throw the case overboard, if true, in the main. If there is a right of truth in the main, the case should not be rejected. It is the duty of the court to cull out the nuggets of truth from the evidence unless there is reason to believe that the inconsistencies or falsehood are so glaring as utterly to destroy confidence in the witnesses. It is necessary to remember that a Judge does not preside over a criminal trial merely to see that no innocent man is punished. A Judge also presides to see that a guilty man does not escape. One is as important as the other. Both are public duties which the Judge has to perform.
41. In the decision reported in Rama Shish Rai v. Jagdish Singh (AIR 2005 SC 335), it was held as follows:
"We are clearly of the view that the findings of the High Court were erroneous, resulting in grave miscarriage of justice. The eye-wintesses-P.Ws.11, 2, 3, 5, 8 and 10 consistently supported the case of the prosecution throughout. They were subjected to lengthy cross-examination but nothing could be elicited from their mouth so as to discard the creditworthiness of their statements. The ocular evidence of the eye-witnesses were corroborated in material particulars with the medical CRA. 365/2005. 32 evidence. In our view, therefore, the acquittal recorded by the High Court on the aforesaid reasoning is perverse. The High Court discarded the eye-witness account, branded them as inimical witnesses. This is not the requirement of law. The requirement of law is that the testimony of inimical witnesses has to be considered with caution. If otherwise the witnesses are true and reliable their testimony cannot be thrown out on the threshold by branding them as inimical witnesses. By now, it is well settled principle of law that enmity is a double edged sword. It can be a ground for false implication. It also can be a ground for assault. Therefore, a duty is cast upon the court to examine the testimony of inimical witnesses with due caution and diligence. In the present case the High Court has rejected the otherwise creditworthy testimony of eye-witness account merely on the ground that there was enmity between the prosecution party and the accused party."
42. Therefore considering the above facts and the law on the subject, it could not be said that unless there are independent witnesses, the prosecution has to fail.
43. Equally unacceptable is the finding of the court below that since the prosecution has not offered explanation regarding the various materials found at the place of occurrence, prosecution case should be disbelieved. The court ought to have noticed the acts that were committed at CRA. 365/2005. 33 the place of the incident. Several bombs were thrown at the deceased and his two companions. Fortunately only one of the bombs found its target, ie., with regard to the deceased. The other two persons were able to escape unhurt. The observation of the court below that if as a matter of fact P.W.3 was going along with Sasi, he too must suffer injuries is too farfetched.
44. As already noticed, the FIS, namely, Ext.P1 contains all the essential details. It names the accused persons. Except regarding some minor aspects , the evidence of P.W.1 stands corroborated by Ext.P1.
45. Another ground, which found favour with the lower court is that P.Ws.1 and 3 were involved in several crimes and therefore their evidence is not acceptable. To say the least, the finding cannot be justified. P.W.1 in re-examination has stated that some of the crimes to which his attention was drawn in the cross-examination were committed after the incident in question. Even assuming that P.Ws.1 and 3 were involved in several crimes, that does not mean that their evidence should not be accepted. May be one could say that the court should be conscious in this regard and should accept the evidence only if it is found that it is trustworthy. In the decision reported in State of Punjab v. Wassan Singh (1981 SCC (Cri.) 292) it was held as follows:
CRA. 365/2005. 34
" It is true that both these witnesses are related to the deceased, and, as such, are interested witnesses. Their antecedents, also, are of a questionable nature. But their antecedents or mere interestedness was not a valid ground to reject their evidence. Persons with such antecedents are not necessarily untruthful witness. Nor mere relationship with the deceased was a good ground for discarding their testimony, when, as we have already held, their presence at the scene of occurrence was probable. All that was necessary was to scrutinise their evidence with more than ordinary care and circumspection with reference to the part or role assigned to each of the accused. An effort should have been made to sift the grain from the chaff; to accept what appeared to be true and to reject the rest. The High Court did not adopt this methodology in appreciating their evidence. Instead, it took a short cut to disposal, and rejected their evidence wholesale against all the accused, for reasons which, as already discussed, are manifestly untenable."
46. The fact that P.W.1 had not spoken about the unexploded bombs prompted the court below to suspect the evidence P.W.1 seems very strange. It is true that he says that he had gone to the place of incident after it was over. But it is not necessary and essential that he should notice all CRA. 365/2005. 35 the articles that were lying there especially when the scene is a bizarre one. Moreover, the deceased was lying there fatally injured and it is unnatural for P.W.1 to say that he had noticed several materials at the place of incident. No reason whatsoever is given by the prosecution as to why these persons alone should be picked out by P.Ws.1 and 3 to be named as accused.
47. It should be noticed that the incident was not a pleasant one. According to prosecution, bombs were being hurled on deceased Sasi and two of his companions. No one would have dared to go near at that time. It is also not possible to expect persons who have seen the incident to take note of all the factors. Power of reception, retention and reproduction varies from person to person and as already stated there are bound to be inconsistencies, discrepancies and contradictions in the evidence of witnesses.
48. Having carefully perused the entire materials available on record, we are satisfied that the court below has not approached the issue from the proper angle and that has resulted in miscarriage of justice. It could not be said that the view taken by the court below is a possible one going by the evidence in the case. It appears to be perverse and improper. CRA. 365/2005. 36 There has not been proper application of the law to the facts of the case and it appears that the court below was finding out reasons to acquit the accused. We are of the view that reconsideration of the issue is essential.
49. Again the role of each of the accused remains to be ascertained. As of now, the evidence of P.Ws.1 and 3 only show that bombs were hurled by the first accused and also two others were along with him. Circumstance under which the bomb was thrown and the involvement of the other accused persons are also to be determined and ascertained. It is also necessary to see whether the attack on Sasi and others was in furtherance of a common object shared by the members of the group.
In the result, the appeal and the revision petition are allowed. The order of acquittal passed by the court below is set aside and the matter is remanded to the trial court for fresh consideration in accordance with law and in the light of what has been stated above. Both the prosecution and the defence will be free to adduce further evidence if they so choose. Accused shall appear before the court below on 13.7.2009. The court below may make every endeavour to dispose of the matter in accordance with law as CRA. 365/2005. 37 expeditiously as possible, untramelled by any of the observations made above.
A.K. BASHEER, JUDGE P. BHAVADASAN, JUDGE sb.