Calcutta High Court (Appellete Side)
Ajoy Pramanick vs The State Of West Bengal on 12 April, 2010
Author: Ashim Kumar Banerjee
Bench: Ashim Kumar Banerjee
1
Form No. J.(2)
IN THE HIGH COURT AT CALCUTTA
Criminal Appellate Jurisdiction
Appellate Side
Present :
The Hon'ble Mr. Justice Ashim Kumar Banerjee
And
The Hon'ble Mr. Justice Kishore Kumar Prasad
C.R.A. No.60 of 2004
Ajoy Pramanick
-VS-
The State of West Bengal
C.R.A. No.61 of 2004
Ashutosh Pramanick & Another
-VS-
The State of West Bengal
For the Appellants in both : Mr. Arunendu Sekhar Roy
the appeals Mr. Om Prakash Dubey
Mr. Pinaki Bhattacharya
For the State in both the : Mr. Ashimesh Goswami
appeals Mr. Subir Gangully
Ms. Rupa Bandyopadhyay
Heard on : March 24, 2010; March 25, 2010; March 26, 2010 & March 29,
2010
Judgment on : April 12, 2010.
2
ASHIM KUMAR BANERJEE.J:
BACKDROP :
Victim Biswa Pramanick and Bhuban Pramanick are brothers. At all material
times they carried on business of country liquor from their house. The
accused Ashutosh Pramanick, Debu Pramanick, Ajay Pramanick, Jhantu
Pramanick, Jagannath Pramanick were their cousins. Over the sale of
country liquor, there had been alterations with the customers. The customers
also, under the influence of liquor, used to spoil the toilet belonging to the
accused. On that score, there had been altercation between the accused and
the victims. Angurbala, the mother of the accused and Aunt of the victim
lodged a complaint with the police station on the day previous to the date of
the unfortunate incident.
We, however, do not find any incident of altercation either between the
customers and victims or between the accused and the victims on the fateful
day.
INCIDENT :
On the evening of May 18, 1998 Biswa was taking tea at the Tea Stall of Bimal
Gharami. Biswa was watching "Janmabhumi" in Doordarshan, being played
in the television set of Bimal in his house, through the window. Soon
3
thereafter, Biswa left the shop for his house. Within a short while he came
back and started gossiping with Jugal (PW-5) in front of the tea stall of Bimal.
At about 7:00/7:30 p.m., Ashu, Ajoy, Dasu and others came to the spot and
fired at Biswa. As per the written complaint made by Gour, brother of the
victims, Ashu, Dasu and Ajoy shot Biswa from the pipe gun, they were
carrying. The lady folks of the house including Gour came to his rescue when
they threatened to kill Gour also. Bimal saved Gour by guarding him and
then made a passage for Gour through his house. The accused then shot
Bhuban while he was coming out of his house.
F.I.R. :
Gour lodged the written complaint at 11:55 p.m. as would appear from the
endorsement of Tilzala Police Station having its camp at Bainchtala
(Dakshin). The evidence further reveals that Rama, wife of Biswa along with
her daughter went to the house of one Pradip Mandal and therefrom made a
phone call to the Police Station. The local MLA also made a phone call to the
Police Station. The telephonic message so received and recorded by the
Police was tendered in evidence.
CHARGES :
4
Ashutosh Pramanik, Dasu Pramanik, Ajoy Pramanik, Jagnnath Pramanik,
Bhanu Pramanik and Biswa Nath Baidya were arrested and they were
chargesheeted by the Police, inter alia, for killing Biswa Pramanik and
Bhuban Pramanik by using firearms and thereby committing offence under
Section 302/34 of the Indian Penal Code as also under Sections 25 and 27 of
the Arms Act.
The accused pleaded innocence and faced trial.
PROSECUTION EVIDENCE :
Altogether twenty-seven witnesses deposed before the Trial Judge.
PW-1 (Gour Pramanick) :
Gour Pramanik, the younger brother of the victims was saved by Bimal (PW-
6). Gour almost corroborated what he had stated in his written complaint
before the Police. According to Gour, Biswa and himself were taking tea at
the tea stall of Bimal. At about 7:00/7:30 p.m. he left the tea stall. When he
was proceeding to his house he heard some sound of firing at his back. On
hearing the sound he rushed to the spot and found two successive firing being
made to Biswa. He could not come to his rescue as they threatened him.
Bimal intervened and guarded him. After firing at Biswa, while leaving the
5
place they met Bhuban on the way. They also fired at him. Out of fear Gour
took shelter in the shop. Thereafter, he went to the thana and reported the
matter. The Police came and made investigation. The Police took him as well
as Gopal Mondal to thana. Gopal wrote the complaint as per his dictation.
He then came back to his house. He identified all the accused on dock.
During cross-examination he deposed that for about two hours the Police had
consultation with him and Gopal. Thereafter the complaint was written. In
his deposition he admitted that Biswa was selling country liquor at his
residence and, very often, disturbance took place between Biswa and other
country liquor sellers.
Gopal Mondal (PW-2) :
PW-2 Gopal Mondal was the scribe of FIR. At about 11:30 p.m. Police came
to his house along with Gour and took him to thana. As per dictation of Gour
he wrote the complaint. Gour put his LTI. He almost corroborated what
Gour had said about preparation of the FIR.
Bithika Pramanick (PW-3) :
PW-3 Bithika Pramanick was the daughter of Biswa. She was sitting on the
varandah. When she heard the sound of firing, she along with her older sister
Supriya and mother rushed outside and found Ashu pointing his firearm at
6
the back of Biswa. Nobody allowed them to approach her father. They
became afraid and did not proceed. Gour then came running to the spot.
Ashu, Punte and Ajoy threatened Gour. Bimal guarded him. Her mother also
guarded Gour. Then those three persons while going away fired at Bhuban.
In cross-examination she deposed that both Bhuban and Biswa were selling
country liquor in their respective houses. She also admitted that on the
previous night Angurbala along with the accused went to thana and lodged
complaint that they were being abused by the customers of Biswa and
Bhuban. The said customers were spoiling their toilet under the influence of
liquor. They also complained that Biswa threatened Angurbala and others.
The Police initially came and local leader Subhash Malik intervened and
settled the dispute. She also stated that she had told the Police that Bimal
guarded her uncle Gour. According to her, Bhuban was alive for fifteen
minutes and then died. She also stated that she had told the Police that Ashu
was pointing firearm at the back of Biswa.
Jharna Pramanik (PW-4) :
Jharna Pramanik was the wife of Gour. She rushed to the tea shop of Bimal
after hearing the sound of firing and found Biswa lying dead. Bhuban was
7
also found shot dead. She identified the accused on dock. She found both the
deadbodies near Krishnachura Tree.
Jugal Halder (PW-5) :
PW-5, Jugal Halder was taking tea in Bimal's tea shop when he heard three
sounds and left the place.
Bimal Gharami (PW-6) :
PW-6, Bimal Gharami was the owner of the tea stall. He was working as a
guard in a nearby fishery and during spare time he used to run the tea stall.
According to his deposition, he heard some sounds. However, he could not
notice anything. He found people running abruptly. He also saw two persons
being Biswa and Bhuban lying at near Krishnachura Tree. Biswa was found
dead whereas Bhuban was gasping. He closed his shop and left the place. He
identified the accused as his neighbours.
Kalyani Gharami (PW-7) :
Kalyani was the daughter of Bhuban. She was in her residence when the
incident occurred. After hearing sound of firing she came out and found
Ashu firing at Biswa. Biswa fell down and died. Ajoy and Punte thereafter
fired at Bhuban who was standing on the road. Ashu struck him with a
8
firearm. She started weeping. She identified the accused on dock. In cross-
examination, she admitted that her husband Joydev was also selling country
liquor. However, Biswa and Joydev could not see each other on the issue of
sale of country liquor. They had separate area of operation. However, they
did not have any dispute with regard to the area of operation.
Bapi Pramanick (PW-8) :
Bapi was the son of Bhuban. He was not at his residence. On coming back he
found the deadbodies. He heard that Ashu, Punte and Ajoy had committed
the murder. He also identified the accused on dock. In cross-examination he
stated that her mother Anjana was in the residence during the incident.
Sanatan Pramanick (PW-9) :
Sanatan was the niece of Bhuban and Biswa. He was not present at the time
of incident.
Mir Hasnat Ali (PW-10) :
Mir Hasnat Ali, the police constable took the dead bodies to Mominpore
Morgue for post mortem.
P.K. Ghosh (PW-11) :
9
P.K. Ghosh, Sub-inspector registered formal FIR on the basis of the written
complaint forwarded by Sub-inspector S. Bose through constable Sunil
Bhattacharya.
Jaydev Gharami (PW-12) :
Jaydev was the son in-law of Bhuban and husband of Kalyani. He heard the
sound of firing when he was near the tea stall. He found Biswa and Bhuban
lying on the road. According to him, Biswa was lying near Krishnachura Tree
whereas Bhuban was lying near the tea shop. He rushed to bring a vehicle.
On return, he found them lying dead.
Sunita Pramanik (PW-13) :
Sunita Pramanik was the wife of Sukumar Pramanik, another brother of
Biswa and Bhuban. Sunita heard the sound of firing two times and then came
out of the house when she found Dasu firing at Bhuban. She also found Ajoy
firing at Bhuban.
Mahadev Mondal (PW-14) :
Mahadev Mondal was the seizure witness. He put his signature at the
instruction of the Police on a plain paper. He was declared hostile and cross-
examined by the prosecution.
10
Dilip Kumar Sardar (PW-15) :
Dilip Kumar Sardar was also a seizure witness. He put his LTI on some paper
on the instruction of the Police. He was also declared hostile and cross-
examined by the prosecution.
Rama Sankar Ghosh (PW-16) :
Rama Sankar Ghosh, the Sub-inspector, seized blood stained earth and other
articles from the spot and prepared a seizure list.
Rathindra Kumar De (PW-17) :
Rathindra Kumar De, the Habildar, accompanied the I.O. when one shoter
was recovered from the pond behind Aripada Primary School. Spot was
identified by the accused Ashutosh Pramanick. He was witness to the seizure
list.
Saradindu Banik (PW-18) :
Saradindu Banik, a Sub-inspector of Police, accompanied I.O. when
improvised shoter and one cartridge was seized. He signed the seizure list as
seizure witness.
Asish Senapati (PW-19) :
11
Asish Senapati, the Judicial Magistrate recorded the statement of Bimal
Ghorami under Section 164 of the Criminal Procedure Code. He identified
the statement being written and signed by him.
Rama Pramanick (PW-20) :
Rama Pramanick was the window of Biswa Pramanick. On hearing the sound
of firing she ran towards the tea stall when she found Dasu and Ashu firing at
Biswa. Gour reached the spot. When Dasu chased him, Gour, out of fear
entered into the shop of Bimal. She requested Bimal to save Gour. Bimal
asked Dasu and Ashu to leave his shop. Then as per the advice of Bimal she
took Gour inside Bimal's house and helped him to escape through the
backside of Bimal's shop. She along with her daughter Supriya followed
Ashu, Dasu and Ajoy. When Bhuban reached near Krishnachura Tree, Ashu
and Ajoy fired at Bhuban. Dasu assaulted Bhuban with his pipe gun. Bhuban
fell down. Accused then left the place. She along with Supriya went to the
house of Pradip Guha, a friend of Biswa. From there, she telephoned the
Tilzala Police Station and narrated the incident to the Police. She was,
however, not aware of any political clout Pradip had. According to her,
Pradip was one of their relations. She then visited the Thana when she found
Gour present there. She had a talk with Gour at Thana.
12
Dalim Sen (PW-21) :
Dalim Sen, the Sub-inspector of Police, became a seizure witness of one single
shoter pipe gun like pistol.
Supriya Pramanick (PW-22) :
Supriya was the daughter of Biswa. On hearing the sound of firing she came
out of the house and found Ashu, Dasu and Ajoy firing at the Biswa. Dasu
attempted to fire at Gour when Bimal saved him. Ashu, Dasu and Ajoy then
proceeded towards the victim's house and fired at Bhuban while he was
coming out of his room. Bhuban died on the spot. She along with her mother
left the house and took shelter in the house of Pradip Guha at Tangra. She
identified the accused on dock.
Sulekha Gharami (PW-23) :
Sulekha was the daughter of Bimal. She heard the sound of bursting of tyre.
She came out of her room and found all running towards Krishnachura Tree.
She also followed and found two persons lying on the road whom she could
not recognize because of darkness.
13
Sukumar Pramanick (PW-24) :
Sukumar was the brother of Biswa. On hearing the sound of firing he came
out his room and found Ashu, Dasu and Ajoy having pipe guns in their hands
firing incessantly. He also found Manick Pramanick, Biswanath Baidya and
Jagannath Pramanick standing in front of the tea stall. He then went back to
his house. Bhuban came out of the house. Ashu and Dasu fired him.
Dr. Arun Kumar Saha (PW-25) :
He was the attending doctor at police morgue. He held post mortem of two
dead bodies and submitted report. He opined that the deaths were caused to
gun-shot injuries, ante-mortem and homicidal in nature.
Prabir Banerjee (PW-26) :
He identified the signature of J.C. Saha, D.S.P.( Armed Police) who submitted
the ballistic report.
Sanat Kumar Bose (PW-27) :
He was the Investigating Officer. On receipt of telephonic information from
Bhadreswar Mondal, the then MLA, he made a G.D. entry being exhibit-8.
He left the place along with the other officers and on reaching the spot found
two dead bodies lying in front of the tea stall of Bimal and the victims' house
14
respectively. Both the bodies were having multiple bullet injury. Gour
Pramanick, the third brother appeared before him and submitted a written
complaint to be written by one Gopal Mondal who was present at that time.
The complaint was forwarded to the Tilzala Police Station through Sunil
Bhattacharyay. Two fired empty cartridges were found at the place of
occurrence near the tea stall of Bimal. Those were seized. One live cartridge
was found near the dead body of Bhuban that was also seized. Witnesses on
the spot were examined under Section 161 of the Criminal Procedure Code.
Bimal later on gave statement before the Magistrate under Section 164. The
accused were arrested on July 20, 1998. The firearm was recovered from the
pond of Sannashi Mondal in the presence of the accused Ashu Pramanick.
In cross-examination he stated that Bhadreswar Mondal informed about the
incident. He admitted that the sketch map was not drawn according to the
scale and he did not mention about the source of light. It also did not show
where the cartridges were found or wherefrom the witnesses saw the
incident.
15
DEFENCE WITNESSES :
The accused did not adduce any evidence. They were, however, examined
under Section 313 of the Criminal Procedure Code where they pleaded
innocence apart from denying the allegations.
JUDGMENT :
Learned Trial Judge after considering the evidence on record as discussed above held Ashu, Dasu and Ajoy guilty of the offence and acquitted Jagannath, Jhantu and Biswanath from all the charges. Ashu, Dasu @ Punte and Ajoy were convicted under Section 302 read with Section 34 of the Indian Penal Code. However, Ashu was acquitted from the charge brought against him under Sections 25 and 27 of the Arms Act. All the three accused were sentenced for imprisonment for life together with fine of Rs.5000/- each in default to suffer rigorous imprisonment for two months.
16APPEAL :
Being aggrieved and dissatisfied with the judgment and orders of the learned Additional Sessions Judge, Fast Track Court-III, Alipore, 24-Parganas (South) dated December 22 and 23, 2003, all the three convicts preferred the instant appeals inter alia on the ground mentioned in the memorandum of appeal. The appeals were heard by us on the above mentioned dates.
CONTENTION OF THE APPELLANTS :
Mr. Arunendu Sekhar Roy, learned counsel appearing for the appellants being assisted by Mr. Om Prakash Dubey contended as follows :-
i) There had been unexplained delay in sending the written complaint to the Magistrate.
ii) It was not clear as to whether the telephonic message received by the Police was treated as FIR or the written complaint.
iii) The written complaint was nothing but an after thought as would appear from the prosecution evidence to the extent that there had been two hours long discussion Police had with Gour and Gopal at the Police Station.
iv) The incident occurred in early part of the evening, even then no independent witness came forward to support the prosecution case. 17
v) The prosecution witnesses deposed that they could see the accused committing the crime. They could identify them in the twilight as it was a full-moon night whereas the calendar would show otherwise.
vi) There had been material contradictions on the prosecution evidence and benefit of such contradiction must go in favour of the accused.
vii) The learned Judge based the conviction on the alleged statement made under 164 of the Criminal Procedure Code whereas during trial Bimal denied having seen the accused committing the crime. He was not confronted with the alleged statement made by him before the learned Magistrate.
viii) The recovery of arm was not proved as all the seizure witnesses were declared hostile and in absence of proof of the seizure list the learned Judge was not entitled to rely on the same. Moreover the seizure articles were not produced at the time of trial.
In addition to the above submissions, Mr. Roy also filed written notes on argument highlighting the following issues :
i) FIR was lodged in violation of Section 154-157 of the Criminal Procedure Code.18
ii) On the basis of the oral statement given to the Police, the investigation started and thereafter the written complaint was lodged. Hence, the written complaint could not be treated as FIR.
iii) Since the names of the witnesses were not mentioned in the FIR, it would vitiate the trial.
iv) Discrepancy and delay in lodging the FIR would certainly cast doubt in the mind of the Court.
v) The source of light was not properly explained by the prosecution through evidence and as such the benefit should go to the accused.
vi) The sketch map was not properly drawn. Krishnachura Tree under which one of the dead bodies was found, was not properly shown.
Similarly the sketch map did not show wherefrom the witnesses watched the incident.
vii) The learned Magistrate while recording the statement of Bimal under Section 164 did not caution him as required in law and as such the said statement was not entitled to be relied upon.
viii) Inconsistency in prosecution evidence would lead to an inference that such evidence was unworthy of being relied upon.
ix) The place of occurrence was not proved beyond doubt. 19
x) Non-corroboration of the testimony of the interested witnesses and independent witnesses cast doubt in the mind of the Court resulting acquittal of the accused.
xi) Blood stained earth was not sent for chemical examination.
xii) While two views were possible the view favouring the accused should have been accepted.
xiii) Motive could not be proved.
xiv) Contradictions, inconsistencies and exaggerations raised doubt and made the circumstance suspicious and thus the trial was vitiated. In support of his contentions Mr. Roy relied on the following decisions.
1) Nazir Ahmad -VS- King-Emperor (All India Reporter, 1936, Privy Council, Page-253 (2)
2) A.W. Khan -VS- The State (All India Reporter, 1962, Calcutta, Page-641)
3) Somappa Vamanappa Madar Shankarappa Ravanappa Kaddi -VS- The State of Mysore (All India Reporter, 1979, Supreme Court, Page-1831)
4) Sunil Kumar and Others -VS- State of Madhya Pradesh (1997, Criminal Law Journal, Page-1183) 20
5) B. Subba Rao and Others -VS- Public Prosecutor, High Court of Andhra Pradesh at Hyderabad (All India Reporter, 1997, Supreme Court, Page- 3427)
6) Golla Jalla Reddy and Others -VS- State of Andhra Pradesh (1996, Volume-VIII, Supreme Court Cases, Page-565)
7) State of Rajasthan -VS- Bhanwar Singh (2004, Volume-XIII, Supreme Court Cases, Page-147)
8) Arjun Marik and Others -VS- State of Bihar (1994, Supreme Court Cases (Criminal), Page-1551)
9.) Marudanal Augusti -VS- State of Kerala (1980, Supreme Court Cases (Criminal), Page-985)
10) Jang Singh and Others -VS- State of Rajasthan (2002, Supreme Court Cases (Criminal), Page-1027)
11) Moti and Others -VS- State of Uttar Pradesh (2003, Volume-IX, Supreme Court Cases, Page-444)
12) Pratap Singh and Another -VS- State of Madhya Pradesh (2005, Volume-XIII, Supreme Court Cases, Page-624)
13.) Ram Charan and Others -VS- The State of Uttar Pradesh (All India Reporter, 1968, Supreme Court, Page-1270) 21
14) Gurjant Singh -VS- State of Rajasthan (All India Reporter, 1970, Supreme Court, Page-1305)
15) Ram Kishan Singh -VS- Harmit Kaur and Another (All India Reporter, 1972, Supreme Court, Page-468)
16) Dhanabal and Another -VS- State of Tamil Nadu (All India Reporter, 1980, Supreme Court, Page-628)
17) Suraj Mal -VS- The State (Delhi Administration) (All India Reporter, 1979, Supreme Court, Page-1408)
18) Deepak Kumar -VS- Ravi Virmani and Another (2002, Supreme Court Cases (Criminal), Page-470)
19) Rajinder Singh Alias Kada -VS- State of Punjab (1993, Supreme Court cases (Criminal), Page-135)
20) Lakshmi Singh and Others -VS- State of Bihar (1976, Volume-IV, Supreme Court Cases, Page-394)
21) Vikramjit Singh Alias Vicky -VS- State of Punjab (2006, Volume-XII, Supreme Court Cases, Page-306)
22) S. Harnam Singh -VS- The State (Delhi Administration) (All India Reporter, 1976, Supreme Court, Page-2140)
23) Harijan Megha Jesha -VS- State of Gujarat (All India Reporter, 1979, Supreme Court, Page-1566) 22
24) Sharad Birdhichand Sarda -VS- State of Maharashtra (All India Reporter, 1984, Supreme Court, Page-1622)
25) Shaikh Maqsood -VS- State of Maharashtra (2009, Volume-VI, Supreme Court Cases, Page-583
26) State of Rajasthan -VS- Netrapal and Others (2007, Volume-IV, Supreme Court Cases, Page-45)
27) State of Rajasthan -VS- Lala alias Abudul Salam (2008, Volume-XI, Supreme Court Cases, Page-145)
28) Sumersinbh Umedsinh Rajput -VS- State of Gujarat (2007, Volume- XIII, Supreme Court Cases, Page-83)
29) State of Maharashtra -VS- Raju Bhaskar Potphode (2007, Volume-XI, Supreme Court Cases, Page-261)
30) Bhimappa Jinnappa Naganur -VS- State of Karnataka (1993, Supreme Court Cases (Criminal), Page 1053) CONTENTION OF THE PROSECUTION :
Mr. Subir Gangully, learned counsel appearing for the proseuction contended as follows :23
i) The factum of death was proved by the prosecution witnesses.
Cartridges were recovered from the place of occurrence. Weapon was seized at the instance of the accused after his arrest.
ii) The post mortem report was proved. The bullet injury would corroborate the ocular evidence of the prosecution witnesses.
iii) FIR specifically mentioned the overt act which was corroborated by the prosecution witnesses.
iv) FIR need not refer to the minute details of the incident. The FIR informant gave a cryptic version of the incident in the FIR. However while deposing he narrated the entire iencident in detail that could not be said to be inconsistent.
v) When the incident was proved, recovery was proved and injury was proved through post mortem report there could be no doubt in the mind of the Court as it would raise pointer to the accused and accused only that they had committed the crime.
vi) When the accused were neighbours and relatives and known to the witnesses they could be identified even when there was insufficient light.
24Mr. Gangully however admitted that Bimal should have been declared hostile and should have been confronted by the prosecution with the statement made by him under Section 164. However, such statement after being corroborated by the other witnesses was sufficient enough to support the conviction. OUR VIEW :
Before we proceed to deal with the present case let us first discuss the law on the subject. Altogether thirty cases were cited by Mr. Roy. We, however, find five cases relevant to be discussed. The others are either repetition of the same proposition of law or not so much relevant for the present case. In the case of Sharad Birdhichand Sarda (Supra), the Apex Court, after considering the law on the subject framed a guideline to be followed in a criminal trial in absence of any ocular evidence. Five points were highlighted by the Apex Court which are as follows :
"1. the circumstances from which the conclusion of guilt is to be drawn should be fully established. The circumstances concerned 'must or should' and not 'may be' established.
2. the facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say, they should 25 not be explainable on any other hypothesis except that the accused is guilty.
3. the circumstances should be of a conclusive nature and tendency.
4. they should exclude every possible hypothesis except the one to be proved, and
5. there must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused."
If we take a sum total of those five eventualities we would find that to convict an accused based on circumstantial evidence a chain must be built without any missing link and after excluding all possibilities of any other story based on any hypothesis.
In the case of Deepak Kumar (Supra), the Apex Court observed that non- availability of independent witness creates an uncanny feeling as to why this avoidance.
26In the case of Dhanabal and Another (Supra), the Apex Court while dealing with a statement recorded under Section 164 observed as follows :
"During the investigation the Police Officer, sometimes feels it expedient to have the statement of a witness recorded under S. 164, Cr.P.C. This happens when the witnesses to a crime are closely connected with the accused or where the accused are very influential which may, result in the witnesses being gained over. The 164 statement that is recorded has the endorsement of the Magistrate that the statement had been made by the witness. The mere fact that the Police had reasons to suspect that the witnesses might be gained over and that it was expedient to have their statements recorded by the Magistrate, would not make the statements of the witnesses thus recorded, tainted."
In the case of Moti and Others (Supra), the Apex Court while considering the issue of insufficiency of light to identify the accused observed that absence of proper light contributed to the doubt in the prosecution case. This observation, however, was made by the Apex Court coupled with a further observation that the accused had no motive to commit such crime. 27 In the case of A.W. Khan (Supra), the Division Bench of this Court was of the view, "a First Information Report is not an indispensable requisite for the investigation of a crime specially where the accused was committed to sessions, the charge was framed and explained to him and he was tried on the charge. The lack of First Information Report in such a case would not and cannot vitiate the trial outright."
Let us now apply the ratio decided as discussed above in the present case. OUR CONCLUSION :
FIR :
From exhibit 8, it appears that the Police started investigation on the basis of the telephonic message received by them either from Pradip Guha or from Bhadreswar Mondal. It is not important who informed the Police. The Police took cognizance and started investigation by treating such telephonic message as the first hand information about the crime. Hence, we do not find any illegality on that score. It is true that the Police after starting investigation received the written complaint and treated it as FIR. Whether it was an FIR or a statement under Section 161 is not very much important. The requirement of FIR is to activate the investigative agency. Any technical or procedural defect on that score, in our view, could not vitiate the entire 28 investigation or the trial or the result therefrom. In this regard we are supported by the Division Bench of this Court in the case of A.W. Khan (Supra).
The incident occurred at about 7:00/7:30 p.m. The telephonic message was received by the Police on the same day as would appear from exhibit 8. The written complaint was also received on the same day. It is true that Gopal Mondal was taken to the thana to assist Gour in lodging the written complaint. It is true that there had been some discussion between the Police, Gour and Gopal, possibly the Police was taking account of the situation from the verbal statement of Gour which was later on recorded by Gopal in the form of a written complaint. Gopal categorically deposed that whatever had been stated by Gour was written by him. He also read it over to Gour before he put his LTI. Hence, we do not find any illegality on that score. We do not find any delay in lodging the FIR. Hence, the submissions, on that score, is rejected.
INCIDENT :
There was no straight jacket formula to suggest that the relative witnesses could not be believed. What the Apex Court cautioned, is that while examining evidence of interested witnesses the Court should be cautious and 29 should find corroboration from any other circumstantial evidence. In this case the incident happened at 7:00/7:30 p.m. PW-1, 3, 4, 7, 8, 9, 12, 13, 20, 22 and 24, all relatives of the victims consistently deposed as to the occurring of the incident and the incident followed by the occurrence. There might be some minor anomaly as highlighted by the defence. But such minor anomalies, in our view, did not or could not raise any doubt in the mind of the Court with regard to the happening of the incident and involvement of the accused. It would have been better if Jugal and Bimal could support the incident being outsider to the said family. Unfortunately, they did not choose to do so, may be for extraneous reasons. The very fact that the bullets were fired, found corroboration even from the independent witnesses. Factum of casualty of two victims also found corroboration from the independent witnesses. The bullet injury was proved through medical evidence. Recovery of weapon was proved through seizure witnesses, may be, the Police personnel. It is pertinent to note that no categoric suggestion was given to the seizure witnesses that there had been no recovery at all. Such recovery was made in presence of the accused. We do not find any plausible reason to disbelieve any of the prosecution witnesses merely on the ground that they were relatives of the victim.30
From the calendar shown to Court, it appears that the incident occurred on the seventh day after the full-moon. The parties were known to each other. They were close relatives as well as neighbours. Hence, it could not be said to be improper if the witnesses say that they could identify the victim and the accused in the twilight available at 7:00/7:30 p.m. on a summer day. It further appears from the information supplied by Mr. Roy that the sun had set off at eight minutes past six on that day. Hence, at 7:00/7:30 p.m. twilight was very much available. Hence, the plea of insufficient light and the improbability of having identified the victim as well as the accused from the distance so mentioned in the evidence, is not tenable and as such is rejected. MOTIVE :
From the prosecution witnesses it is evident that there were disputes on the issue of sale of country liquor. The accused were dissatisfied as their toilets were being spoiled by the customers. Angurbala, in fact, lodged a complaint on the day before as would appear from the prosecution witnesses on a query made by the defence counsel. Hence, motive was clear. STATEMENT OF BIMAL UNDER SECTION 164 :
It is well-settled that the statement of witness recorded under Section 164 before the Magistrate is not substantive evidence and it can be used only to 31 corroborate or contradict that witness. Where a prosecution witness himself does not support his version, his statement earlier recorded under Section 164 of the Criminal Procedure Code would not be available to the prosecution for corroboration and conviction of the accused. Merely because Bimal did not support the prosecution case as regards the participation of the appellants in the crime, we cannot brush aside the ocular evidence of other witnesses which we have already discussed earlier. It was a fight between two groups from the same family. The victims as well as the accused are cousins.
Eyewitnesses were relatives. Hence, the learned Judge was right in depending upon those witnesses in absence of any outsider. We do not find any scope of interference on the ultimate finding of the learned Judge.
RESULT :
The appeals fail and are, hereby, dismissed.
DIRECTION :32
The appellants namely Ashutosh Pramanick and Dasu Pramanick, in CRA no. 61, 2004 are now in jail. They are directed to serve out the remainder part of their sentence as awarded by the learned Trial Court. The appellant Ajoy Pramanick in CRA No.60 of 2004 is now on bail. His bail bond is cancelled. He is directed to surrender before the learned Trial Court forthwith for being committed to custody for undergoing the remaining part of the sentence as awarded by the learned Trial Judge. Let a copy of this judgment along with Lower Court Records be sent down at once to the learned Trial Court for information and necessary action. Urgent xerox certified copy will be given to the parties, if applied for. Kishore Kumar Prasad, J:
I agree.
[ASHIM KUMAR BANERJEE,J.] [KISHORE KUMAR PRASAD,J.]