Gujarat High Court
Tarjubhai Narsingbhai Rathwa vs State Of ... on 14 February, 2014
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
R/CR.A/2083/2008 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 2083 of 2008
FOR APPROVAL AND SIGNATURE:
HONOURABLE THE CHIEF JUSTICE MR. BHASKAR
BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to see Yes
the judgment ?
2 To be referred to the Reporter or not ? Yes
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India, 1950 or
any order made thereunder ?
5 Whether it is to be circulated to the civil judge ? No
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TARJUBHAI NARSINGBHAI RATHWA....Appellant(s)
Versus
STATE OF GUJARAT....Opponent(s)/Respondent(s)
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Appearance:
MR HARNISH V DARJI, ADVOCATE for the Appellant(s) No. 1
MS CHETNA M SHAH, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 14/02/2014
Page 1 of 54
R/CR.A/2083/2008 CAV JUDGMENT
CAV JUDGMENT
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)
1. The present appeal is at the instance of a convict accused for the offence punishable under Section 302 of the Indian Penal Code and is directed against an order of conviction and sentence dated 15 th July 2008 passed by the learned Additional Sessions Judge, Fast Track Court No.3, Chhota Udepur, in Sessions Case No.23 of 2008.
2. By the aforesaid order, the learned Additional Sessions found the appellant guilty of the offence punishable under Section 302 of the Indian Penal Code and consequently sentenced him to suffer life imprisonment with a fine of Rs.10,000/- and in default of payment of fine further rigorous imprisonment for the period of one year.
3. In absence of any evidence to establish the charge of Section 504 of the Indian Penal Code, the accused-appellant was acquitted of the offence punishable under Section 504 of the Indian Penal Code as well as of the one punishable under Section 135 of the Bombay Police Act as the prosecution failed to prove that on the date of the commission of offence there was a notification issued by the District Magistrate prohibiting Page 2 of 54 R/CR.A/2083/2008 CAV JUDGMENT possession of a knife used in the commission of the offence.
4. CASE OF THE PROSECUTION:-
4.1 On 16th December 2007 at around 3 O' Clock in the afternoon the deceased and the accused together had gone to the agricultural field for carrying out agricultural operations. In the evening at around 7 O' Clock while both were returning home together there was an altercation between the two. The wife of the deceased namely Lilaben apprehending that the accused might assault her husband intervened and brought the deceased along with her at home. After completing dinner when the deceased and his wife Lilaben were preparing to go to sleep, the accused came shouting at their house and broke opened the door of the house by giving a kick blow. The accused thereafter demanded money from the deceased to consume liquor. The deceased refused to give money to the accused as a result of which the accused pounced on the deceased while the deceased was in a sleeping posture and saying why he refused to give him money, inflicted injuries on the neck of the deceased with a knife leaving the deceased in a pool of blood. The wife of the deceased raised shouts for help and on hearing her shouts the brother of the deceased Page 3 of 54 R/CR.A/2083/2008 CAV JUDGMENT named Gamarsing residing in the adjoining house came running and saw that the accused was hurling abuses. The accused thereafter went away from the house of the deceased.
Immediately after the incident the wife of the deceased went to the Quant Police Station and lodged a First Information Report, Exh.26.
4.2 On the strength of the FIR lodged by the wife of the deceased, the investigation commenced. The inquest panchnama-Exh.15 was drawn in presence of the two panch witnesses. The dead body of the deceased was sent for postmortem examination and the postmortem revealed that the deceased had sustained an oblique incised wound of 4 cm. X 1 cm. X 2.5 cm. on the left side of the throat, near the thyroid cartilage and jugular vessels were found to be cut. The thyroid cartilage and trachea were also found to be cut. The cause of death assigned in the postmortem, Exh.9, was hemorrhagic shock due to injury on the throat. The scene of offence panchnama Exh.18 was drawn in presence of the two panch witnesses. The clothes of the deceased stained with blood were collected and were sent for chemical analysis to the Forensic Science Laboratory.
Page 4 of 54 R/CR.A/2083/2008 CAV JUDGMENT 4.3 On 17th December 2007 the accused was arrested and his arrest panchnama, Exh.20, was drawn in the presence of the two panch witnesses. The clothes worn by the accused at the time of his arrest were collected and were sent to the Forensic Science Laboratory for chemical analysis. The accused, while in police custody after arrest, expressed his willingness to point out the place where he had hidden the weapon of offence, namely, the knife and accordingly a discovery panchnama, Exh.21, under Section 27 of the Evidence Act was drawn in presence of the two panch witnesses and pursuant to the place pointed out by the accused the muddamal article knife used in the commission of offence was collected by the investigating officer and sent to the Forensic Science Laboratory for chemical analysis.
4.4 According to the serological test report human blood was detected on the muddamal article knife as well as on the cover in which the knife was placed. The serological test report also indicated that there were stains of human blood on the muddamal article lungi which had been worn by the accused at the time of the incident.
4.5 Finally, a charge-sheet was filed against the accused in the Court of Judicial Magistrate, First Class, Chhota Udepur. As Page 5 of 54 R/CR.A/2083/2008 CAV JUDGMENT the case was exclusively triable by the Sessions Court, the Judicial Magistrate, First Class, committed the case to the Sessions Court under Section 209 of the Code of Criminal Procedure.
4.6 The Sessions Court framed the charge against the accused at Exh.3 and the statement of the accused was recorded. The accused did not admit the charge and claimed to be tried.
4.7 The prosecution adduced the following oral evidence in support of its case.
PW 1 Dr.Jayantbhai Manubhai Exh.7 The medical officer
Parmar who performed
postmortem of the
dead body of the
deceased.
PW 2 Lilaben Keshariyabhai Exh.11 The wife of the
deceased and an
eye-witness.
PW 3 Lasliben Raisingbhai Exh.12 The mother of the
deceased and an
eye-witness.
PW 4 Gamarsing Raisingbhai Exh.13 Brother of the
deceased and an
eye-witness.
PW 5 Kesurbhai Jagabhai Exh.14 Panch witness of the
inquest panchnama
as well as the
discovery
panchnama.
Page 6 of 54
R/CR.A/2083/2008 CAV JUDGMENT
PW 6 Jetsi Dalsing Rathva Exh.22 Circle Officer.
PW 7 Pratapsinh Mansinh Exh.25 Investigating Officer.
Damor
4.8 The following pieces of documentary evidence were
adduced by the prosecution.
Sr. Name of the Document Exh. No.
No.
1 A yaadi for postmortem 8
2 Police report 9
3 Postmortem note 10
4 Inquest Panchnama 15
5 Panchnama of seizure of dead body 16
6 Panchnama of the scene of offence 18
7 Arrest panchnama 20
8 Discovery panchnama 21
9 The complaint of the complainant 26
10 Report in respect of registration of the 27
offence.
11 Special Report 28
12 Inquest yaadi 29
13 Yaadi for FSL guideline 30
14 Primary report of FSL 31
15 Dispatch note 32
16 The receipt in respect of receiving 33
muddamal by FSL
17 FSL report 34
4.9 After completion of the oral as well as the documentary
evidence of the prosecution, the statement of the accused under Section 313 of the Code of Criminal Procedure was Page 7 of 54 R/CR.A/2083/2008 CAV JUDGMENT recorded in which the accused stated that the complaint was a false one and since he was an agriculturist engaged in agricultural operations stains of blood were found on the lungi collected at the time of his arrest by the police. 4.10 At the conclusion of the trial, the learned trial Judge convicted the accused for the offence punishable under Section 302 of the Indian Penal Code and sentenced him as stated herein before.
4.11 Being dissatisfied, the accused-appellant has come up with the present appeal.
5. CONTENTIONS ON BEHALF OF THE ACCUSED-
APPELLANT:-
5.1 Mr.Harnish Darji, the learned advocate appearing for the appellant submitted that the trial Court committed a serious error in holding the accused guilty of the offence of murder punishable under Section 302 of the Indian Penal Code.
Mr.Darji submitted that the trial Court ought not to have placed reliance on the evidence of the three eye-witnesses i.e. the PW 2, Lilaben, PW 3, Lasliben and PW 4, Gamarsing as they could not be said to be wholly reliable witnesses. Mr.Darji submitted Page 8 of 54 R/CR.A/2083/2008 CAV JUDGMENT that the trial Court committed a serious error in placing reliance on the evidence of the discovery of muddamal article knife as the panch witnesses of the discovery panchnama failed to support the case of the prosecution and were declared as hostile witnesses. Mr.Darji also submitted that in the present case the prosecution has not been able to establish the exact place of occurrence. According to Mr.Darji, the incident is alleged to have occurred inside the house of the deceased while the deceased was preparing to go to sleep whereas on the other hand according to the scene of offence panchnama, a puddle of blood was found on the cement road outside the house. In such circumstances, according to Mr.Darji the entire story of the prosecution that the deceased was inflicted injuries inside his house should be discarded and benefit of doubt deserves to be granted in favour of the accused.
5.2 Mr.Darji submitted that as the prosecution could not be said to have proved its case against the accused beyond reasonable doubt, the appeal merits consideration and the order of conviction and sentence be set aside.
6. SUBMISSIONS ON BEHALF OF THE STATE:-
Page 9 of 54 R/CR.A/2083/2008 CAV JUDGMENT
6.1 Ms.Chetna Shah, the learned Additional Public Prosecutor submitted that the trial Court rightly rejected the finding of guilt of the accused for the offence of murder punishable under Section 302 of the Indian Penal Code by placing reliance on the evidence of the three witnesses, namely, wife, mother and brother of the deceased.
6.2 Ms.Shah submitted that the medical evidence on record fully substantiates the case of the prosecution that the accused had caused injuries on the neck of the deceased with a knife. Ms.Shah further submitted that nothing substantial could be elicited in the cross-examination of the three eye-
witnesses so as to render their evidence doubtful in any manner.
6.3 Ms.Shah also submitted that blood stains were found on the lungi which was worn by the accused at the time of the incident and the explanation in that regard by the accused in his further statement recorded under Section 313 of the Criminal Procedure Code is palpably false.
6.4 Ms.Shah lastly submitted that the presence of the accused at the time of the incident is well established by the few suggestions made by the defence to the PW 2, Lilaben, the Page 10 of 54 R/CR.A/2083/2008 CAV JUDGMENT wife of the deceased and the PW 4, Gamarsing, brother of the deceased as well.
6.5 In such circumstances, referred to above, Ms.Shah would submit that there being no merit in this appeal, the same may be dismissed and the order of conviction and sentence be upheld.
7. Having heard the learned counsel appearing for the parties and having gone through the materials on record the only question that falls for our determination in this appeal is whether the trial Court committed any error in finding the accused guilty of the offence of murder punishable under Section 302 of the Indian Penal Code.
8. We first propose to consider the medical evidence on record so as to satisfy ourselves whether the case of the prosecution that the accused had inflicted injuries with a knife on the neck of the deceased is in consonance with the ocular version of the eye witnesses to the incident.
9. Dr.Jayantbhai Manubhai Parmar was examined by the prosecution as the PW 1 to prove the postmortem report vide Exh.7. Dr.Parmar in his evidence has deposed that on 17 th Page 11 of 54 R/CR.A/2083/2008 CAV JUDGMENT December 2007 he was on duty as a medical officer at the Community Health Center, Quant. At 10:30 in the morning, he received a yadi from the Police Sub Inspector, Quant, asking him to carry out postmortem of the dead body of one Kesariyabhai Raisingbhai Rathva. On 17 th December 2007, Dr.Parmar had carried out the postmortem of the deceased and noted the following external as well as internal injuries on the body of the deceased.
(i) An incised wound of 4 cm X 1 cm X 2.5 cm on the left side of throat, oblique, near the left side of thyroid cartilage.
(ii) Underlying skin, subcutaneous tissue, and blood vessels are cut.
(iii) Margins of the wound clear, well defined and averted.
(iv) Underlying carotid and jugular vessels are cut.
(v) Thyroid cartilage, esophagus and trachea are cut.
(vi) Thyroid cartilage is cut.
11. The cause of death assigned in the postmortem report prepared by Dr.Parmar, Exh.10 was hemorrhagic shock due to injury on the throat. Dr.Parmar in his evidence has further deposed that the injuries sustained by the deceased were possible by a sharp cutting weapon. On being shown the Page 12 of 54 R/CR.A/2083/2008 CAV JUDGMENT muddamal article no.5 knife, Dr.Parmar deposed that the injuries mentioned in column no.17 of the postmortem note were possible by such a knife. Dr.Parmar also deposed that due to profuse bleeding the deceased must have gone in a hemorrhagic shock resulting in his death. From the cross-
examination of Dr.Parmar by the defence nothing substantial could be elicited so as to render the testimony of Dr.Parmar doubtful in any manner.
12. Thus, from the medical evidence on record, it is evident that the deceased had sustained an incised wound caused by a sharp cutting weapon like knife. We have noticed that the carotid and jugular vessels were cut including the thyroid, esophagus and trachea.
13. The above takes us to consider the evidence of the eye witnesses examined by the prosecution.
14. The wife of the deceased namely, Lilaben Kesariyabhai was examined by prosecution as PW 2 vide Exh.11. Lilaben in her evidence has deposed that on the date of the incident at around 3 O' Clock in the afternoon her husband, the deceased, had gone to an agricultural field. At around 7 O' Clock in the Page 13 of 54 R/CR.A/2083/2008 CAV JUDGMENT evening the deceased and the accused were returning home and at that point of time the accused was demanding money from the deceased for consuming liquor. She has further deposed that in that regard both were quarreling with each other.
15. The PW 2, Lilaben somehow brought her husband home thereafter. After dinner when the PW 2, Lilaben and the deceased were preparing to go to sleep the accused came shouting at their house. She has further deposed that the accused entered the house by giving a kick on the door and straightway pounced on her husband while he was in a sleeping posture and inflicted injuries with a knife on the neck. This witness has further deposed that she raised shouts saying, "hitting knife, hitting knife". She has further deposed that her husband started bleeding profusely. No sooner had she raised shouts than her brother-in-law i.e. the brother of the deceased residing next door came running at their house. In her cross-examination a suggestion was made by the defence counsel that her brother-in-law came running only after the knife was inflicted and the shouts were raised. Such suggestion was admitted by the witness. She has further deposed in her cross-examination that when the accused came Page 14 of 54 R/CR.A/2083/2008 CAV JUDGMENT at her house he had worn a "lungi" and was bare-chested. The lungi which the accused had worn was somewhat reddish in colour. A question was put by the defence counsel as to what she had to say about the fact that the accused was wearing a lungi of a different colour rather than of a red colour as asserted by her. The PW 2, Lilaben stuck to her version that the lungi was of red colour.
16. It is evident from the evidence of the PW 2, Lilaben that the accused has admitted his presence at the house of the deceased by putting a suggestion that the accused had not worn a lungi of red colour but the colour was different. The other suggestion that the brother-in-law of the PW 2, Lilaben came at her house only after the injuries were inflicted and shouts being raised would also establish the presence of the accused. Nothing substantial could be elicited through the cross-examination of the PW 2, Lilaben, which would render her evidence untrustworthy or doubtful. On the contrary, from the cross-examination by the defence counsel, the presence of the accused gets established.
17. The prosecution examined Lasliben Raisingbhai, the mother of the deceased vide Exh.12. The PW 3, Lasliben, in Page 15 of 54 R/CR.A/2083/2008 CAV JUDGMENT her evidence has deposed that at the time of the incident she was residing along with her son, the deceased. At the time of the incident, everyone in the house was preparing to go to sleep after having dinner. In the night the accused came and kicked the door open. She has deposed that the accused pounced upon her son and inflicted injuries with a knife on his neck. She has further deposed that she persuaded the accused not to beat her son. In the cross-examination of the PW 3, Lasliben, nothing substantial could be elicited so as to render her evidence doubtful or untrustworthy in any manner except few minor contradictions in the form of omissions.
18. The prosecution also examined Gamarsing Raisingbhai vide Exh.13, the brother of the deceased. The PW 4, Gamarsing Raisingbhai in his evidence has deposed that the deceased happened to be his first brother and was residing in the house adjoining to his house, on hearing the shouts of the PW 2, Lilaben stating "Tarju is assaulting my husband" he rushed at the house of his brother and told the accused to stop but the accused in turn showed the knife to this witness. According to the PW 4, by that time, the accused had already inflicted the injuries on the neck of his brother.
19. In the cross-examination of this witness, a suggestion Page 16 of 54 R/CR.A/2083/2008 CAV JUDGMENT was made that by the time he had reached the house of the deceased the assailant Tarju had already ran away. Such suggestion was denied by this witness. The other suggestion put to this witness was that after the incident on shouts being raised, Tarju, the accused, with a knife in his hand, had ran away. This witness admitted such suggestion to be true.
20. It is evident from the evidence of the PW 4, Gamarsing, Exh.13, that the defence has admitted the presence of the accused at the house of the deceased with a knife.
21. The prosecution also examined one Kesurbhai Jagabhai as a panch witness to prove the panchnama of the discovery of weapon of offence, namely, the knife. This witness was declared as a hostile witness by the prosecution as he failed to support the case of the prosecution.
22. We have also gone through the evidence of the PW 7, Pratapsing Damor, the investigating officer, Exh.25. The PW 7, Shri Damor in his evidence has deposed the manner in which the investigation was carried out. He has also deposed about the discovery of the weapon of offence at the instance of the accused by drawing a panchnama to that effect. In the cross- Page 17 of 54 R/CR.A/2083/2008 CAV JUDGMENT examination of this witness, he deposed that it was true that the first informant Lilaben, the wife of the deceased, in her complaint had stated that Tarju, the accused, had come at her house shouting and had broken open the door of the house by giving a kick and demanded money from the deceased for consuming liquor.
23. While appreciating the evidence of a witness the approach must be whether the evidence of the witness read as a whole appears to have a ring of truth. Once that impression is formed, it is undoubtedly necessary for the Court to scrutinize the evidence, more particularly, keeping in view the deficiencies, draw-backs and infirmities pointed out in the evidence as a whole and evaluate them to find out whether it is against the general tenor of the evidence given by the witness and whether the earlier evolution of the evidence is shaken as to render it unworthy of belief. Minor discrepancies on trivial matters not touching the core of the case, hyper- technical approach by taking sentences torn out of context here or there from the evidence, attaching importance to some technical error committed by the investigating officer not going to the root of the matter would not ordinarily permit rejection of the evidence as a whole. If the Court before whom the Page 18 of 54 R/CR.A/2083/2008 CAV JUDGMENT witness gives evidence had the opportunity to form the opinion about the general tenor of evidence given by the witness, the appellate Court which had not this benefit will have to attach due weight to the appreciation of evidence by the trial Court and unless there are reasons weighty and formidable it would not be proper to reject the evidence on the ground of minor variations or infirmities in the matter of trivial details. Even honest and truthful witnesses may differ in some details unrelated to the main incident because power of observation, retention and reproduction differ with individuals. Cross examination is an unequal duel between a rustic and refined lawyer. [See State of U.P. v. M.K.Anthony (AIR 1985 SC 48)].
24. On overall re-appreciation and assessment of the oral evidence on record, we are convinced that the version of the three eye witnesses is absolutely trustworthy and consistent with each other and corroborating further with the medical evidence on record. In our opinion, even the suggestions put by the defence counsel in the cross-examination of the eye witnesses, referred to above, establishes the presence of the accused at the time of the incident with a knife. Once the accused admits his presence at the time of the incident the onus would shift upon him to explain as to what had brought him at the house of the deceased with a knife.
Page 19 of 54 R/CR.A/2083/2008 CAV JUDGMENT
25. At this stage, we deem it necessary to deal with an important submission canvassed by Mr.Darji appearing for the accused-appellant. Mr.Darji strenuously submitted that a suggestion put by a defence counsel to a witness in his cross- examination has no evidentiary value and even if the same is incriminating in any manner would not bind the accused as the defence counsel has no implied authority to admit the guilt or the facts incriminating the accused. Mr.Darji submitted that if the suggestions are taken as a whole they definitely points towards the guilt of the accused establishing his presence at the time of the incident with a knife but that, by itself, would not be sufficient to hold the accused guilty of the offence of murder. In short, the sum and substance of the submission of Mr.Darji is that such suggestions should be ignored and on the basis of such suggestions no inference can be drawn against the accused that he admitted the facts referred to in the suggestions. Mr.Darji further submitted that such suggestions could be a part of the defence strategy to impeach the credibility of the witness. According to Mr.Darji the proof of guilt required of the prosecution does not depend on the suggestion made to a witness.
Page 20 of 54 R/CR.A/2083/2008 CAV JUDGMENT
26. Although Mr.Darji placed no reliance on any precedent to fortify his submission yet a little research on our own revealed that a Division Bench of this High Court in the case of Koli Trikam Jivraj and Another v. The State of Gujarat reported in 1969 Criminal Law Journal 409 has taken such a view that the suggestions put in cross-examination are no evidence at all against the accused and on the basis of such suggestions no inference can be drawn against the accused that he admitted the facts referred to in the suggestions.
27. We are afraid we are unable to persuade ourselves to subscribe to the views expressed by their Lordships in the case of Koli Trikam Jivraj (supra) but as the decision is of a Division Bench and binding to a coordinate Bench we must discuss the same and ascertain whether the view taken in it still holds good in light of the Supreme Court decisions later in point of time.
28. In Koli Trikam Jivraj (supra) during the course of cross- examination questions were put to witnesses, namely, Dharamsinh and Premji by the lawyer of the accused which unmistakably indicated that the accused nos.1 and 2 admitted that a fight had taken place between them on one side and Page 21 of 54 R/CR.A/2083/2008 CAV JUDGMENT Dharamsinh and Talsinh on the other during the night of the occurrence. In the cross-examination of Dharamsinh, it was suggested by the lawyer of the accused that Talsinh and he had severely beaten the accused nos.1 and 2 and he was falsely implicating the accused in order to save themselves from a case that might be filed against them. A similar suggestion was also made in the cross-examination of Premji Prag and the suggestion was as follows:
"Q: Is it true that your two sons beat accused Nos. 1 and 2 very severely outside your vadi land?"
28.1 The answer was as under:
"A.: It is not true that my two sons Dharamshi and Talshi severely belaboured accused No. 1, No. 2 outside my vadi. I did not come to know either from Dharamshi or from Chhagan that they had beaten the opponents. It is not true that I wanted to concoct the evidence in this case,"
28.2 The trial Court took into consideration such suggestions and held the accused persons guilty by making the following observations:
"This line of cross-examination as pointed out earlier would unmistakably show that accused Nos. 1 and 2 admit that a fight Page 22 of 54 R/CR.A/2083/2008 CAV JUDGMENT did take place between them on one side and Dharamshi and Talshi on the other side during the night of occurrence. If that is proper inference to be drawn, then field of inquiry becomes very narrow. Only question then remains is whether that fight took place inside vadi land of Premji Prag or outside it If it took place inside vadi land of Premji Prag, why accused Nos. 1 and 2 came inside vadi land on the night of occurrence and that too at unearthly hour of midnight . . . .Evidence against accused Nos. 1 and 2 is that they admit that a fight had taken place between them and Dharamshi and Talshi on the other hand. The question asked in the cross-examination of Dharamshi and Premji Prag is to the effect that Dharamshi and Talshi, sons of Premji, beat accused Nos. 1 and 2 during the night of the occurrence just outside their vadi land. This question leaves no room for doubt that accused Nos. 1 and 2 admit that fight did take place between accused Nos. 1 and 2 on the one hand and Dharamshi and Talshi on the other hand. Mr. Shah had urged that statement of accused has to be accepted as a whole or has to be rejected as a whole. That principle does not arise in this case at all because I am not accepting inculpatory part of the statement and rejecting exculpatory part as inherently improbable."
28.3 During the course of arguments, the learned Public Prosecutor appearing for the State highlighted before their Lordships the observations, referred to above, made by the trial Court and submitted that the view taken by the trial Court relying on such suggestions was correct and the conviction deserved to be confirmed.
Page 23 of 54 R/CR.A/2083/2008 CAV JUDGMENT 28.4 The Division Bench did not agree with the submission canvassed by the learned Public Prosecutor and negatived the same by observing as under:
"15. To put it shortly Mr. Nanavati in advancing this argument merely repeated the main ground on which the conviction of the appellants was based by the learned Sessions Judge viz., that the accused No. 1 and accused No. 2 admitted their presence at the scene of the offence and that they were beaten by Dharamshi and Talshi. If the lawyer of the accused puts a suggestion to a prosecution witness that a particular event happened, or happened in a particular manner, then it cannot be implied that the lawyer commits himself to such an assertion. Suggestions put in cross-examination are no evidence at all and on the basis of such suggestions no inference can be drawn against the accused that he admitted the facts referred to in the suggestions. It is possible that in putting suggestions the lawyer of the accused, if he thinks fit and proper, may not put the entire case of the accused in the cross examination of a prosecution witness.
16. Moreover the lawyer who appears for the accused keeping in mind the facts of the case that he defends, has the right to take up a defence that he thinks just and proper. In Nga Ba Sein v. Emperor, 37 Cri LJ 293 = (AIR 1936 Rang 1), the facts were that the accused was charged for committing murder of his brother-in-law. The defence taken by the accused was that he had not caused the injury. In the Sessions Court the lawyer appearing for the accused openly advised his client to admit the assault and plead the right of private defence but the accused was stubborn and persisted in denying altogether Page 24 of 54 R/CR.A/2083/2008 CAV JUDGMENT his liability In the crime. The learned Sessions Judge did not allow the lawyer to take up the plea of right of self-defence and the High Court hearing the appeal observed:--
"Moreover, in this particular case it is not correct to say that the right of self-defence was not pleaded. It was pleaded by the pleader who was appearing for the appellant and if the pleader of the accused cannot set up a defence on his behalf, then I would ask what is the use of his appearing at the trial at all. The accused himself may on his own behalf take up a line of defence but it is equally open to his pleader on his behalf to take up another and alternative line of defence."
Therefore, the accused is entitled to the benefit of the plea set up by the lawyer but it cannot be said that the plea or defence which his lawyer puts forward must bind the accused. The reason is that in a criminal case a lawyer appears to defend the accused and has no implied authority to make admissions against his client during the progress of the litigation either for the purpose of dispensing with proof at the trial or incidentally as to any facts of the case. See Phipson's Manual of Evidence, Eighth Edition Page 134. It is, therefore, evident that the role that a defence lawyer plays in a criminal trial is that of assisting the accused in defending his case. The lawyer has no implied authority to admit the guilt or facts incriminating the accused. The argument of Mr. Nanavati that suggestion put by the lawyer of the accused in the cross-examinations of the prosecution witnesses amounts to an admission under Section 18 of the Indian Evidence Act cannot be accepted.
17. Now in the present case it is in evidence that the question that Dharamshi and Talshi had caused injuries to the Page 25 of 54 R/CR.A/2083/2008 CAV JUDGMENT appellants was even put to Premji Prag who was not an eye- witness to the incident. It seems question in form of suggestion had been put in the cross-examination of the prosecution witness for question's sake. In their statements under Section 342 accused No. 1 and accused No. 2 stated that on the night of occurrence the bullock of accused No. 1 had gone away from his yadi land and, therefore, they had gone in the search of the bullock, in the field situated within the revenue limits of village Khakhoi. When they were passing through one field two persons came there, beat them and they fell down. The accused did not know who these persons were or to which village they belonged. Thus it was not the case of the accused in their statements that they were beaten near the field of Premji Prag and at the time at which Dharamshi and Talshi were beaten. It was not their case that there was a fight between them and their assailants. The suggestions put by their lawyer in cross examination of Dharamshi and Talshi were thus not adopted by the accused in their statements under Section 342 of the Criminal Procedure Code. It is also to be noted that the attention of the appellants was not drawn while recording their statements under Section 342 of the Criminal Procedure Code to these denials of the suggestions put in the cross-examination of Dharamshi and Premji and no circumstance can be used against the accused unless he has been given an opportunity to explain the same. Thus from mere fact that suggestions were made in the cross examination of the prosecution witnesses to the effect that Dharamshi and Talshi had beaten the appellants outside the vadi land, no inference can be drawn that the accused had admitted the same.
18. There is another principle which is equally to be borne in Page 26 of 54 R/CR.A/2083/2008 CAV JUDGMENT mind that suggestions made in the cross-examination of prosecution witnesses cannot be used to fill in the gaps in the evidence of prosecution. Burden lies on the prosecution to prove the guilt of the accused. Such suggestions cannot stand higher than the statement of the accused under Section 342 of the Criminal Procedure Code. The statement of the accused under Section 342 of the Criminal Procedure Code cannot be used against the accused unless the prosecution proves its case against him by satisfactory evidence. At times it is used only to lend an assurance to the case of the prosecution case but it can never be used to fill in the gap in the evidence of prosecution. The learned Sessions Judge was obviously, in our opinion, in error in relying on the suggestions put in the cross- examination of prosecution witnesses Dharamshi and Premji by the lawyer of the accused, accepting them as statements of the accused and binding on them, and treating the case put forward therein as a circumstance against the accused. In the present case the evidence led by the prosecution is totally insufficient to prove that the accused had committed the crime and no question of lending assurance to prosecution arises. The circumstance that suggestions were put to the prosecution witnesses in their cross-examinations that Dharamshi and Talshi beat the accused Nos. 1 and 2 outside their vadi cannot be used against the accused to fill in the gap in the evidence of prosecution."
29. To our mind, with great respect, the views expressed by Their Lordships in Koli Trikam Jivraj (supra) does not lay down the correct proposition of law in view of the subsequent decisions of the Supreme Court on the issue in question. Page 27 of 54 R/CR.A/2083/2008 CAV JUDGMENT
30. In Tarun Bora alias Alok Hazarika v. State of Assam reported in 2000 Cri.LJ 4076, a three Judge Bench of the Supreme Court was dealing with an appeal against the order passed by the Designated Court, Guwahati, in TADA Sessions case wherein the appellant was convicted under Section 365 of the Indian Penal Code read with Section 3 (1) and 3 (5) of the Terrorists and Disruptive Activities (Prevention) Act. 30.1 The Supreme Court while considering the evidence on record took note of a suggestion which was put to one of the witnesses and considering the reply given by the witness to the suggestion put by the accused, arrived at the conclusion that the presence of the accused was admitted. We quote with profit the following observations made by the Supreme Court in paragraph 15, 16 and 17:
"15. The witness further stated that during the assault, the assailant accused him of giving information to the army about the United Liberation Front of Assam (ULFA). He further stated that on the third night he was carried away blind-folded on a bicycle to a different place and when his eyes were unfolded, he could see his younger brother-Kumud Kakati (P.W.-2) and his wife Smt. Prema Kakati (P.W.-3). The place was Duliapather, which is about 6-7 kms. away from his village Sakrahi. The witness identified the appellant-Tarun Bora and stated that it is he who took him in an ambassador car from the residence of Nandeswar Bora on the date of the incident.Page 28 of 54 R/CR.A/2083/2008 CAV JUDGMENT
16. In cross-examination the witness stated as under :
"Accused-Tarun Bora did not blind my eyes nor he assaulted me."
17. This part of cross-examination is suggestive of the presence of accused-Tarun Bora in the whole episode. This will clearly suggest the presence of the accused-Tarun Bora as admitted. The only denial is the accused did not participate in blind-folding the eyes of the witness nor assaulted him."
31. In Rakeshkumar alias Babli v. State of Haryana reported in AIR 1987 SC 690, the Supreme Court was dealing with an appeal against the judgment of the High Court affirming the order of the Sessions Judge whereby the appellant and three other persons were convicted under Section 302 read with Section 34 of the Indian Penal Code. While re-appreciating the evidence on record, the Supreme Court noticed that in the cross-examination of the PW 4, Subesing, a suggestion was made with regard to the colour of the shirt worn by one of the accused persons at the time of the incident. The Supreme Court taking into consideration the nature of the suggestion put by the defence and the reply arrived at the conclusion that the presence of the accused namely Dharam Vir was established on the spot at the time of occurrence. We quote with profit the following observations made by the Supreme Court in paragraph 8 and 9 as under: Page 29 of 54 R/CR.A/2083/2008 CAV JUDGMENT
"8. P.W. 3, Bhagat Singh, stated in his examination-in-chief that he had identified the accused at the time of occurrence. But curiously enough, he was not cross-examined as to how and in what manner he Could identify the accused, as pointed out by the learned Sessions Judge. No suggestion was also given to him that the place was dark and it was not possible to identify the assailants of the deceased.
9. In his cross-examination, P.W. 4, Sube Singh, stated that the accused Dharam Vir. was wearing a shirt of white colour. It was suggested to him on behalf of the accused that Dharam Vir was wearing a shirt of cream colour. In answer to that suggestion, P.W. 4 said "It is not correct that Dharam Vir accused was wearing a shirt of cream colour and not a white colour at that time." The learned Sessions Judge has rightly observed that the above suggestion at least proves the presence of accused Dharam Vir, on the spot at the time of occurrence."
32. Thus, from the above it is evident that the suggestion made by the defence counsel to a witness in the cross- examination if found to be incriminating in nature in any manner would definitely bind the accused and the accused cannot get away on the plea that his counsel had no implied authority to make suggestions in the nature of admissions against his client.
33. Any concession or admission of a fact by a defence Page 30 of 54 R/CR.A/2083/2008 CAV JUDGMENT counsel would definitely be binding on his client, except the concession on the point of law. As a legal proposition we cannot agree with the views expressed by Their Lordships of this Court in Koli Trikam Jivraj (supra) that an answer by a witness to a suggestion made by the defence counsel in the cross-examination does not deserve any value or utility if it incriminates the accused in any manner. At the same time, we are also unable to agree with the views expressed by Their Lordships of this Court that a statement of an accused recorded under Section 313 of the Criminal Procedure Code does not deserve any value of utility if it contains inculpatory admissions.
34. So far as the value of a statement made by an accused recorded under Section 313 of the Criminal Procedure Code is concerned we should look into with profit the observations made by a three Judge Bench decision of the Supreme Court in the case of State of U.P. v. Lakhmi reported in AIR 1998 SC 1007. The Supreme Court made the following observations which, in our opinion, fortifies the view we propose to take on the issue.
"7. As a legal proposition we cannot agree with the High Court Page 31 of 54 R/CR.A/2083/2008 CAV JUDGMENT that statement of an accused recorded under Section 313 of the Code does not deserve any value of utility if it contains inculpatory admissions. The need of law for examining the accused with reference to incriminating circumstances appearing against him in prosecution evidence is not for observance of a ritual in a trial, nor is it a mere formality. It has a salutary purpose. It enables the Court to be apprised of what the indicated persons has to say about the circumstances pitted against him by the prosecution. Answers to the questions may sometimes be flat denial or outright repudiation of those circumstances. In certain cases accused would offer some explanations to incriminating circumstances. In very rare instances accused may even admit or own incriminating circumstances adduced against him, perhaps for the purpose of adopting legally recognized defences. In all such cases the Court gets the advantage of knowing his version about those aspects and it helps the Court to effectively appreciate and evaluate the evidence in the case. If an accused admits any incriminating circumstances appearing in evidence against him there is no warrant that those admissions should altogether be ignored merely on the ground that such admissions were advanced as a defence strategy.
8. Sub-section (4) of Section 313 of the Code contains necessary support to the legal position that answers given by the accused during such examination are intended to be considered by the Court. The words "may be taken into consideration in such enquiry or trial" in sub-section (4) would amount to a legislative guideline for the Court to give due weight to such answers, though it does not mean that such answers could be made the sole basis of any finding.Page 32 of 54 R/CR.A/2083/2008 CAV JUDGMENT
9. Time and again, this Court has pointed out that such answers of the accused can well be taken into consideration in deciding whether the prosecution evidence can be relied on, and whether the accused is liable to be convicted of the offence charged against him; vide : Sampath Singh v. State of Rajasthan, (1969) 1 SCC 367 : (AIR 1969 SC 956); Jethamal Pithaji v. Assistant Collector of Customs, Bombay, (1974) 3 SCC 393 : (AIR 1974 SC 699); Rattan Singh v. State of Himachal Pradesh, (1997) 4 SCC 161 : (1997 AIR SCW 587).
10. We make it clear that answers of the accused, when they contain admission of circumstances against him are not by themselves, delinked from the evidence, be used for arriving at a finding that the accused had committed the offence."
34.1 Considering the aforesaid principles explained by the Supreme Court, it could necessarily be inferred that a suggestion made to a witness and the answer to the same would form part of the evidence on record. Those suggestions can be taken into consideration while determining whether the reply given was believable or not.
35. At the cost of repetition, we again reiterate the suggestions made by the defence counsel in the cross- examination of the PW 2, Lilaben, Exh.11 and PW 4, Gamarsing Raisingbhai, Exh.13.
Page 33 of 54 R/CR.A/2083/2008 CAV JUDGMENT
36. In the cross-examination of the PW 2, Lilaben, the question was as under:
Q. Is it true that after the knife was inflicted you raised shouts and thereafter your brother-in-law came running?
A. It is true that after the knife was inflicted, I raised shouts and thereafter my brother-in-law came running.
Q. When Tarju, the accused, had come to your house, what type of clothes were worn by him?
A. When the accused Tarju had come to our house, he had worn a lungi and his other part of the body was not covered. The colour of the lungi was somewhat reddish.
Q. A question is put to the witness that the accused had not worn a lungi of red colour but of some other colour.
A. The accused had worn a lungi of reddish colour.
37. In the evidence of the PW 4, Gamarsing, Exh.13, the following suggestions were made in the cross-examination. Q. Is it true that when you reached the house of Kesariya at Page 34 of 54 R/CR.A/2083/2008 CAV JUDGMENT that point of time the assailant Tarju had ran away? A. It is not true that when I reached the house of Kesariya the assailant Tarju had ran away from the place. Q. After the incident on shouts being raised, Tarju ran away with a knife in his hand?
A. It is true that after the incident on shouts being raised, Tarju ran away with a knife in his hand. At that time, my brother Nagesinh, Chensinh, Prakash and his wife and my other nephews arrived at the place of occurrence. In view of the above, the suggestion made by the defence in the cross-examination lends assurance to the prosecution case.
38. It is a cardinal principle of criminal jurisprudence that the initial burden to establish the case against the accused beyond reasonable doubt rests on the prosecution. It is also an elementary principle of law that the prosecution has to prove its case on its own legs and cannot derive advantage or benefit from the weakness of the defence. We are not suggesting for a moment that if prosecution is unable to prove its case on its own legs then the Court can still convict an accused on the strength of the evidence in the form of reply to the suggestions Page 35 of 54 R/CR.A/2083/2008 CAV JUDGMENT made by the defence counsel to a witness. Take for instance, in the present case we have reached to the conclusion that the evidence of the three eye witnesses inspires confidence and there is nothing in their evidence on the basis of which it could be said that they are unreliable witnesses. Having reached to such a conclusion, in our opinion, to fortify our view we can definitely look into the suggestions made by the defence counsel to the eye witnesses, the reply to those establishing the presence of the accused at the house of the deceased in the night hours with a knife. To put it in other words, suggestions by itself are not sufficient to hold the accused guilty if they are incriminating in any manner or are in the form of admission in the absence of any other reliable evidence on record. It is true that a suggestion has no evidentiary value but this proposition of law would not hold good at all times and in a given case during the course of cross-examination the defence counsel may put such a suggestion the answer to which may directly go against the accused and this is exactly what has happened in the present case.
39. In the present case, it is evident from the line of cross- examination that the defence counsel wanted to establish that the PW 4, Gamarsing, was not an eye witness to the incident Page 36 of 54 R/CR.A/2083/2008 CAV JUDGMENT as he had reached the house of the deceased only after the assault was completed but in the process made such suggestions to the witness the answers to those fully establishes the presence of the accused at the time of the incident. If that be so, it would not lie in the mouth of the accused to say that such suggestions could be a blunder or a mistake on the part of his counsel and would not bind him in any manner. The accused cannot disown his counsel on the principle that in a criminal case a lawyer appears to defend the accused and has no implied authority to make admissions against his client during the progress of the litigation. Ordinarily, the defence counsel would first discuss the matter with the accused and obtain instructions to get a fair idea as to how the incident had occurred and then chalk out the line of defence. In the present case, a specific question by way of a suggestion was made to the witness as regards the colour of lungi worn by the accused at the time of incident. According to the witness, the lungi was of reddish colour whereas a suggestion was made that the lungi was not read in colour but was of some other colour. What could be the basis of such a suggestion. It is only the accused who could have personal knowledge of the colour of lungi and perhaps having discussed about the same with the counsel, the question in the form of a Page 37 of 54 R/CR.A/2083/2008 CAV JUDGMENT suggestion was made to the witness. Otherwise, how the defence counsel know that the accused had not worn a lung of reddish colour but of some other colour. If after obtaining such instruction from the accused suggestions are made to the witness by the advocate then it could not be said that such suggestions were not binding to the accused and the same were a part of the defence strategy. Take for instance, ordinarily the defence counsel would brief his client i.e. the accused to give a particular reply to the question put to him in his further statement recorded under Section 313 of the Criminal Procedure Code. If to a particular question an answer is given by the accused incriminating himself then could be get out of the same by submitting that his counsel had asked him to give such a reply which, if incriminating in any manner, would not bind him.
40. The principle of law that in a criminal case, a lawyer has no implied authority to make admissions against his client during the progress of the trial would hold good only in cases where dispensation of proof by the prosecution is not permissible in law. For example, it is obligatory on the part of the prosecution to prove the postmortem report by examining the doctor. The accused cannot admit the contents of the Page 38 of 54 R/CR.A/2083/2008 CAV JUDGMENT postmortem report thereby absolving the prosecution from its duty to prove the contents of the same in accordance with law by examining the doctor. This is so because if the evidence per se is inadmissible in law then a defence counsel has no authority to make it admissible with his consent.
41. Therefore, we are of the opinion that suggestions made to the witness by the defence counsel and the reply to such suggestions would definitely form part of the evidence and can be relied upon by the Court along with other evidence on record to determine the guilt of the accused.
42. The main object of cross-examination is to find out the truth on record and to help the Court in knowing the truth of the case. It is a matter of common experience that many a times the defence lawyers are themselves getting clarified most of the discrepancies arising during the cross- examination in one paragraph and they are getting themselves contradicted in the other paragraph. The line of cross- examination is always on the basis of the defence which the counsel would keep in mind to defend the accused. At this stage, we may quote with profit the observations made by a Division Bench of the Madhya Pradesh High Court in the case Page 39 of 54 R/CR.A/2083/2008 CAV JUDGMENT of Govind v. State of Madhya Pradesh reported in 2005 Cri.LJ 1244. The Bench observed in paragraph 27 as under:
"27. The main object of cross-examination is to find out the truth and detection of falsehood in human testimony. It is designed either to destroy or weaken the force of evidence a witness has already given in the person or elicit something in favour of the party which he has not stated or to discredit him by showing from his past history and present demeanour that he is unworthy of credit. It should be remembered that cross- examination is a duty, a lawyer owes to his clients and is not a matter of great personal glory and fame. It should always be remembered that justice must not be defeated by improper cross-examination. A lawyer owes a duty to himself that it is the most difficult art. However, he may fail in the result but fairness is one of the great elements of advocacy. Talents and genius are not aimed at self-glorification but it should be to establish truth, to detect falsehood, to uphold right and just and to expose wrongdoings of a dishonest witness. It is the most efficacious test to discover the truth. Cross-examination exposes bias, detects falsehood and shows mental and moral condition of the witnesses and whether a witness is actuated by proper motive or whether he is actuated by enmity towards his adversaries. Cross-examination is commonly esteemed the severest test of an advocate's skill and perhaps it demands beyond any other of his duties exercise of his ingenuity. There is a great difficulty in conducting cross-examination with creditable skill. It is undoubtedly a great intellectual effort. Sometimes cross-examination assumes unnecessary length, the Court has power to control the cross-examination in such cases. (See Wrottescey on cross-examination of witnesses).The Court must also ensure that cross-examination is not made a Page 40 of 54 R/CR.A/2083/2008 CAV JUDGMENT means of harassment or causing humiliation to the victim of crime (See State of Punjab v. Gurmit Singh 1996 SCC (Cri) 316 :
(1996 Cri LJ 1728)."
43. During the course of cross-examination with a view to discredit the witness or to establish the defence on preponderance of probabilities suggestions are hurled on the witness but if such suggestions, answer to those incriminate the accused in any manner then the same would definitely be binding and could be taken into consideration along with other evidence on record in support of the same.
44. However, it would all depend upon the nature of the suggestions and with what idea in mind such suggestions are made to the witness. Take for instance in case of a charge of rape under Section 376 of the Indian Penal Code, the statement of the accused contained plain denial and a plea of false implication, a subsequent suggestion by the defence lawyer to the prosecutrix about consent on her part would not, by itself, amount to admission of guilt on behalf of the accused. In cases of rape it is permissible for the accused to take more than one defence. In such type of cases a suggestion thrown by the defence counsel to a prosecution witness would not amount to an admission on the part of the Page 41 of 54 R/CR.A/2083/2008 CAV JUDGMENT accused. At the same time, if the defence in the cross- examination of the prosecutrix, with a view to support their alternative case of consent procure answers to the questions in the form of suggestions implicating the accused for the offence of rape then such suggestions would definitely lend assurance to the prosecution case and the Court would be well justified in considering the same. We may give one more example of a case where the accused would plead right of a private defence. Such a defence is always available to the accused but although if such a defence is not taken specifically during the course of trial yet if the evidence on record suggests that the accused had inflicted injuries on the deceased in exercise of his right of private defence then the Court can definitely take into consideration such defence in determining the guilt of the accused. However, if a specific question is put to a witness by way of a suggestion indicative of exercise of right of private defence then the Court would well be justified in taking into consideration such suggestion and if the presence of the accused is established the same would definitely be admissible in evidence. In this context, we may quote with profit a Division Bench decision of the Bombay High Court in the case of Rajesh Namdeo Mhatre v. State of Maharashtra reported in 2002 (4) Mh.L.J.266, wherein Their Lordships of Page 42 of 54 R/CR.A/2083/2008 CAV JUDGMENT the Bombay High Court had the occasion to consider the value of a suggestion made to a witness in the cross-examination by the defence. In the said case, Their Lordships were dealing with a criminal appeal against the judgment and order of conviction passed by the Additional Sessions Judge, Greater Bombay, for the offences punishable under Section 376 (2) (g) read with Section 34, Section 506 read with Section 34 and Section 366 read with Section 34 of the Indian Penal Code. The case of the prosecution was that the prosecutrix was raped on a terrace. It appears that the defence in the cross- examination of the prosecutrix, probably to support their alternative case of consent, elicited certain answers to the questions in the form of suggestions made to the witness. During the course of hearing of the appeal, it was argued by the learned Assistant Public Prosecutor relying upon the suggestions made to the prosecutrix in the cross-examination that the presence of the prosecutrix and the accused persons on the terrace stood proved. As against such an argument, it was submitted on behalf of the defence counsel that the suggestions put in the cross-examination are no evidence at all against the accused persons and the prosecution cannot use them to fill in the gap in the evidence of the prosecution. Their Lordships dealt with such submission observing thus: Page 43 of 54 R/CR.A/2083/2008 CAV JUDGMENT
"20. Mr. Singhal, learned Assistant Public prosecutor also placed reliance upon the suggestion made to the prosecutrix in the cross-examination by the defence to say that the presence of the prosecutrix and the accused persons on the terrace thereby stands proved. Mr. Panna, however, in opposition, submitted that the suggestions put in the cross-examination are no evidence at all against the accused persons and the prosecution cannot use them to fill in the gap in the evidence of the prosecution. In support, he placed reliance on the decision of this Court in the case of Radhesham s/o Govardhan Bhagat v. The State of Maharashtra reported in 2000 ALL MR (Cri)) 52. In the report, this Court in para 22 held thus:
"Moreover, the suggestions made in the cross examination of the prosecution witnesses cannot be used to fill in the gaps in the evidence of the prosecution. Burden lies on the prosecution to prove guilt, of the accused".
21. It is true that the prosecution must stand or fall on its own legs and it cannot derive any strength from the weakness of the defence as held by the Apex Court in Sharad B. Sarda v. State of Maharashtra. In para 150 of the report, the Apex Court has made reference to the consistent view taken in various judgments that where various links in the chain are in themselves complete then false plea or a false defence may be called into aid only to lend assurance to the Court. In other words, before using the additional links it must be proved that all the links in the chain are complete and do not suffer from any infirmity. It is not the law that where there is any infirmity or lacuna in the prosecution case, the same could be cured or supplied by a false defence or plea which is not accepted by the Court. In the light of the observations made by the Apex Court in the case of Sharad Sarda, (supra) we are of the view, that though the suggestion made in the cross-examination is not evidence but certainly they may be called into aid only to lend assurance to the prosecution case, particularly when other Page 44 of 54 R/CR.A/2083/2008 CAV JUDGMENT evidence establishes the guilt of the accused. We have already observed that the evidence of P.W. 1 stands corroborated by F.I.R. as also the evidence of P.Ws. 3 and 4 on all material points. In view thereof the suggestion made by the defence could be used to lend assurance to the prosecution case. The observations made by the Supreme Court while appreciating the evidence in the case of Rakesh Kumar alias Babli v. State of Haryana are worth noting. The Apex Court in para 9 of the report held thus :
"In his cross-examination, P.W. 4, Sube Singh, stated that the accused Dharam Vir, was wearing a shirt of white colour. It was suggested to him on behalf of the accused that Dharam Vir was wearing a shirt of cream colour. In answer to that suggestion, P.W. 4 said "It is not correct that Dharam Vir accused was wearing a shirt of cream colour and not a white colour at that time." The learned Sessions Judge has rightly observed that the above suggestion at least proves the presence of accused Dharam Vir, on the spot at the time of occurrence."
In view of this, we have no hesitation in holding that the suggestion made by the defence in the cross-examination lend assurance to the prosecution case.
22. The defence in the cross-examination of the prosecutrix, probably to support their alternative, case of consent, elicited the following answers to the questions in the form of suggestions made to the witness :
"It is not correct to say that on the date of the incident, also I voluntarily accompanied the two persons with a view to earn an extra money. It is not correct to say that those two persons did not threaten me and intimated and forcibly took me to the terrace."
"It is not correct to say that I, voluntarily slept on the terrace Page 45 of 54 R/CR.A/2083/2008 CAV JUDGMENT and offered myself for sexual intercourse. I was made to sleep near the tank of water. There were some scratches on my back. It is not correct to say that on my own I ran down to the terrace and went to the R.C.F. police chowky. I narrated the incident to the R.C.F. Police chowky."
The prosecution mainly placed reliance on the aforesaid suggestions made in support of their case. These suggestions, in our view, lend assurance to the prosecution case." 44.1 For the aforenoted reasons, we respectfully disagree with the views expressed by the Division Bench of this Court in Koli Trikam Jivraj (supra) and propose to follow the subsequent decisions of the Supreme Court so far as suggestions and its evidentiary value is concerned.
45. We have also noticed one another aspect which deserves consideration. The PW 4, Gamarsing, in his evidence, Exh.13, has deposed that the PW 2, Lilaben, wife of his brother, had raised shouts stating "Tarju is beating my husband". This witness has deposed that he heard such shouts raised by his sister-in-law, Lilaben, and on hearing such shouts he immediately ran at the house of his brother and saw the accused wielding knife towards him. He also deposed that, by the time he reached, the accused had already inflicted injuries on the neck of his brother. This part of the evidence of the PW 4, Gamarsing is corroborated by the evidence of the PW 2, Page 46 of 54 R/CR.A/2083/2008 CAV JUDGMENT Lilaben in her evidence Exh.11. She has deposed that on raising the shouts her brother-in-law Gamarsing came running at their house.
46. The reason for referring to such a piece of evidence is that the PW 4, Gamarsing, Exh.13, could be termed as a res gestae witness. This principle of res gestae is embodied in Section 6 of the Evidence Act.
"6. Relevancy of facts forming part of same transaction.- Facts which, though not in issue, are so connected with a fact in issue as to form part of the same transaction, are relevant, whether they occurred at the same time and place or at different times and place."
47. In the case of Sukhar v/s. State of U.P., (1999)9 SCC 507, the Supreme Court noticed the position of law with regard to Section 6 of the Evidence Act thus :
"6. Section 6 of the Evidence Act is an exception to the general rule whereunder the hearsay evidence becomes admissible. But for bringing such hearsay evidence within the provisions of Section 6, what is required to be established is that it must be almost contemporaneous with the acts and there should not be an interval which would allow fabrication. The statements sought to be admitted, therefore, as forming part of res gestae, must have been made contemporaneously with the acts or immediately thereafter. The aforesaid rule as it is stated in Page 47 of 54 R/CR.A/2083/2008 CAV JUDGMENT Wigmore's Evidence Act reads thus :
"Under the present exception [to hearsay] an utterance is by hypothesis, offered as an assertion to evidence the fact asserted (for example that a car-brake was set or not set), and the only condition is that it shall have been made spontaneously, i.e. as the natural effusion of a state of excitement. Now this state of excitement may well continue to exist after the exciting fact has ended. The declaration, therefore, may be admissible even though subsequent to the occurrence, provided, it is near enough in time to allow the assumption that the exciting influence continued."
Sarkar on Evidence (Fifteenth Edition) summaries the law relating to applicability of Section 6 of the Evidence Act thus :
"1. The declarations (oral or written) must relate to the act which is in issue or relevant thereto; they are not admissible merely because they accompany an act. Moreover the declarations must relate to and explain the fact they accompany, and not independent facts previous or subsequent thereto unless such facts are part of a transaction which is continuous.
2. The declarations must be substantially contemporaneous with the fact and not merely the narrative of a past.
3. The declaration and the act may be by the same person, or they may be by different persons, e.g., the declarations of the victim, assailant and bystanders. In conspiracy, riot, the declarations of all concerned in the common object are admissible.
4. Though admissible to explain or corroborate, or to understand the significance of the act, declarations are not Page 48 of 54 R/CR.A/2083/2008 CAV JUDGMENT evidence of the truth of the matters stated."
48. The rule embodied in Section 6 is usually known as the rule of res gestae. What it means is that a fact which, though not in issue, is so connected with the fact in issue "as to form part of the same transaction" becomes relevant by itself. To form particular statement as part of the same transaction utterances must be simultaneous with the incident or substantial contemporaneous that is made either during or immediately before or after its occurrence. Sections 6 and 7 of the Evidence Act, in the facts and circumstances of the case, insofar as admissibility of a statement of the PW 4, Gamarsing hearing the shouts of the PW 2, Lilaben that her husband is being beaten by the accused and admitted by the PW 2, Lilaben in her evidence, would be attracted with all its rigour.
49. We have also taken note of one more incriminating piece of circumstance and that is the presence of blood stains on the lungi which was worn by the accused at the time of the incident. According to the serological test report the lungi had blood stains of human blood. However, the blood group could not be determined. So far as this piece of circumstance is concerned, the accused has tried to explain in his further statement recorded by the Court under Section 313 of the Page 49 of 54 R/CR.A/2083/2008 CAV JUDGMENT Criminal Procedure Code that since he was engaged in agricultural operations such stains may have been there on the lungi. Such explanation is absolutely false in light of the other circumstances and evidence on record.
50. We have also noticed that although all the incriminating circumstances which point to the guilt of the accused had been put to him, yet he chose not to give any explanation under Section 313 of the Criminal Procedure Code except choosing the mode of denial. It is well settled law that when the attention of the accused is drawn to the circumstances that inculpated him in the crime and he fails to offer appropriate explanation or gives a false answer, the same can be counted as providing the missing link for building the chain of circumstances. In the case at hand though the number of circumstances were put to the accused, yet he has made a bald denial and did not offer any explanation whatsoever. Thus, it is also a circumstance that goes against him. (See Harivadan Babubhai Patel v. State of Gujarat [(2013) 7 SCC 45].
51. It appears from the evidence on record that during the course of investigation the accused expressed his willingness to point out the place where he had hidden the weapon of Page 50 of 54 R/CR.A/2083/2008 CAV JUDGMENT offence, namely, the knife. So far as the discovery part is concerned, the panch witnesses turned hostile and although the investigating officer although has deposed about drawing of such discovery panchnama of the muddamal article knife yet failed to prove the contents of the panchnama. It is now well settled that even if the panch witnesses for any reason fails to support the case of the prosecution and are declared hostile the evidence of the investigating officer could be relied upon but the condition precedent is that the investigating officer is obliged to prove the contents of the entire discovery panchnama. In the present case, except deposing about drawing of such a panchnama, he has not proved the contents of the panchnama. He has also not deposed as regards exact statement made by the accused while in police custody which led to the discovery of the incriminating fact, namely, the weapon of offence.
52. It is necessary to take cognizance of the fact that even on the weapon of offence i.e. the knife, blood was found, according to the serological test report. However, the blood group could not be determined and in the same manner, the blood was also found on the cover of the knife but the blood group was not determined.
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53. In this context, we may usefully refer to the decision of the Supreme Court in A.N.Venkatesh v. State of Karnataka reported in (2005) 7 SCC 714, wherein it has been ruled that:
"9. By virtue of Section 8 of the Evidence Act, the conduct of the accused person is relevant, if such conduct influences or is influenced by any fact in issue or relevant fact. The evidence of the circumstance, simpliciter, that the accused pointed out to the police officer, the place where the dead body of the kidnapped body was found .... would be admissible as conduct under Section 8 irrespective of the fact whether the statement made by the accused contemporaneously with or antecedent to such conduct falls within the purview of Section 27 [of the Evidence Act] or not....."
53.1 In the said decision reliance was placed on the principle laid down by the Supreme Court in Prakash Chand v. State (Delhi Administration) reported in (1979) 3 SCC 90. In the said case, there was material on record that the accused had taken the investigating officer to the spot and pointed out the place where the dead body was buried and the Supreme Court treated the same as admissible piece of evidence under Section 8 of the Act as the conduct of the accused.
54. In the case at hand, the factum of information related to the discovery of the knife, although from an open place accessible to all yet was within the special knowledge of the Page 52 of 54 R/CR.A/2083/2008 CAV JUDGMENT present appellant, hence, the doctrine of confirmation by subsequent events is attracted and, therefore, we have no hesitation in holding that the recovery or discovery in the case at hand is an event, fact or material which can be relied upon and has been correctly relied upon by the trial Court along with other evidence.
55. In this context, we may quote with profit the observations made by the Supreme Court in Mohmed Inayatullah v. The State of Maharashtra reported in (1976) 1 SCC 828:
"13. At one time it was held that the expression "fact discovered" in the section is restricted to a physical or material fact which can be perceived by the senses, and that it does not include a mental fact [see Sukhan v. Crown(AIR 1929 Lah 344); Rex v. Ganee (AIR 1932 Bom 286). Now it is fairly settled that the expression "fact discovered" includes not only the physical object produced, but also the place from which it is produced and the knowledge of the accused as to this [see Palukuri Kotayya v. Emperor (AIR 1947 PC 67); Udai Bhan v. State of Uttar Pradesh (AIR 1962 SC 1116)]"
56. For the foregoing reasons, we do not find any merit in this appeal and the same is accordingly dismissed. The order of conviction and sentence, imposed by the Additional Sessions Judge against the appellant, is hereby confirmed. Page 53 of 54 R/CR.A/2083/2008 CAV JUDGMENT
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) *malek Page 54 of 54