Kerala High Court
Sajeev vs State Of Kerala on 16 March, 2012
Bench: R.Basant, K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE R.BASANT
&
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY, THE 16TH DAY OF MARCH 2012/26TH PHALGUNA 1933
CRL.A.No. 2165 of 2007 (A)
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SC.140/2005 of II ADDL.SESSIONS JUDGE,KOLLAM
APPELLANTS/ACCUSED NO.2,3 AND 4:
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1. SAJEEV,S/O.RAVEENDRAN, RAJEEV MANDIRAM
VELLILA EZHAMKULAM MURI, THINGALKARIKKOM VILLAGE
2. GOPAKUMAR @ MANIKUTTAN
LEKSHOMVEEDU NO.2 (WARD NO X/317, BHARATHEEPURAM
YEROOR MURI, YEROOR VILLAGE.
3. KUNJUMON,S/O.VIDYADHARAN
VRINDAVANAM VEEDU, KIZHAKKEKONAM, BHARATHEEPURAM
YEROOR MURI, YEROOR VILLAGE.
BY ADVS.SMT.SANGEETHA LAKSHMANA (A1)
SMT.ANCHAL C.VIJAYAN (A2)
SRI.GRASHIOUS KURIAKOSE(A3)
RESPONDENT:
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STATE OF KERALA,REPRESENTED BY
THE PUBLIC PROSECUTOR HIGH COURT OF KERALA
ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.ROY THOMAS
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
16-03-2012, ALONG WITH CRA. 2166/2007, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
R. BASANT &
K. VINOD CHANDRAN, JJ.
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Crl. Appeal Nos.2165 & 2166 of 2007
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Dated this the 16th day of March, 2012
JUDGMENT
Basant,J.
(i) Was the court below justified in placing reliance on the oral evidence of P.Ws.1, 2, 9 and 10?
(ii) Are the accused or any one of them entitled to the benefit of doubt?
(iii) Did the court below err in finding all the accused guilty under Secs.364 and 302 read with Sec.34 IPC?
These questions are raised before us for our consideration in these appeals by Sri.S. Rajeev (counsel for A1), Smt. Sangeetha Laskshmana (counsel for A2 and A4) and Senior Advocate Sri. Grashious Kuriakose (counsel for A3).
Crl.Appeal Nos.2165 & 2166/07 2
2. The appellants have been found guilty, convicted and sentenced under Secs.364 and 302 read with Sec.34 IPC. They face, inter alia, the sentence of imprisonment for life under Sec.302 IPC.
3. According to the prosecution, A1 had personal animosity against deceased Madhavan, a person aged 52 years. A2 is the nephew of A1. A3 is a friend and associate of A2 and A4 is the driver of an autorikshaw. According to the prosecution, on account of the animosity of A1 against deceased Madhavan, all the four accused, in furtherance of their common intention, caused the death of deceased Madhavan by A1 inflicting multiple injuries on him. This was allegedly done by him in furtherance of the common intention which he shared with A2 to A4. It is the further case of the prosecution that, in furtherance of the common intention of all the four accused, A2, A3 and A4 had abducted deceased Madhavan who was present near the shop of his wife P.W.2. A2 to A4, in furtherance of their common intention with A1, had allegedly abducted deceased Madhavan from that spot (hereinafter referred to as scene No.1) to the place where A1 inflicted injuries on the deceased (hereinafter referred to as scene No.2) in the Crl.Appeal Nos.2165 & 2166/07 3 autorikshaw of A4. The prosecution thus alleged that the appellants/A1 to A4 have committed the offences punishable under Secs.364 and 302 read with Sec.34 IPC.
4. Investigation commenced with the registration of Ext. P1(a) FIR on the basis of Ext.P1 First Information Statement lodged by P.W.1 before P.W.7. P.W.1 is the son of the deceased and allegedly an eye witness to the occurrences both at scene Nos.1 and 2. Investigation was completed and final report was filed by P.W.19 before the learned Magistrate. The learned Magistrate, after observing all legal formalities, committed the case to the Court of Session. The learned Sessions Judge took cognizance of the offences alleged against the appellants. The appellants denied the charges framed against them by the learned Sessions Judge. Thereupon, the prosecution examined P.Ws.1 to 19 and proved Exts.P1 to P26. M.Os.1 to 13 were also marked.
5. In the course of cross-examination of prosecution witnesses and later when examined under Sec.313 Cr.P.C., the appellants/accused denied all circumstances which appeared in evidence and which were put to them. According to them, they were not in any way involved in the incident in which deceased Crl.Appeal Nos.2165 & 2166/07 4 Madhavan suffered injuries. The appellants on their side examined D.Ws.1 to 4. Exts.D1 to D13 were also marked.
6. The learned Sessions Judge, on an anxious evaluation of all the relevant inputs, came to the conclusion that the prosecution has succeeded in proving all the ingredients of the offences punishable under Secs.364 and 302 read with Sec.34 IPC against all the accused. Accordingly, the learned Sessions Judge proceeded to pass the impugned judgment.
7. Before us, the learned counsel for the appellants and the learned Public Prosecutor have advanced their arguments. The learned counsel for all the appellants argue that the court below had erred grossly in placing reliance on the testimony of P.Ws.1, 2, 9 and 10. Their evidence ought to have been discarded by the learned Sessions Judge, contend the learned counsel. In any view of the matter, the appellants are entitled to the benefit of doubt, contend counsel. Finally, they contend that, in any view of the matter, conviction under Secs.364 and 302 IPC is not justified at all.
8. The learned Public Prosecutor, on the other hand, contends that the court below was perfectly justified in placing reliance on the testimony of P.Ws.1, 2, 9 and 10. A host of other Crl.Appeal Nos.2165 & 2166/07 5 circumstances are available in evidence to persuade the adjudicator to draw inspiration for the oral evidence of PWs 1, 2, 9 and 10. The appellants are not entitled to the benefit of any doubt. All ingredients of the offences under Sections 364 and 302 I.P.C are well established against all the 4 appellants, contends the learned Public Prosecutor. These appeals may, in these circumstances, be dismissed, submits the learned Public Prosecutor.
9. Crl.Appeal No.2165 of 2007 is preferred by appellants 2, 3 and 4; whereas Crl.Appeal No.2166 of 2007 is filed by the 1st accused/appellant. We are informed that the 2nd appellant is no more, he having committed suicide while on parole during the pendency of the appeal. In any view of the matter, there is a sentence of fine imposed on the 2nd appellant and the appeal does not abate. Ms.Sangeetha Lakshmana, the learned counsel appearing for appellants 2 and 4, has argued for exoneration of the 2nd accused/appellant also.
10. We have considered all the relevant inputs. This appellate judgment is to be read in continuation of the impugned judgment of the trial court. In that view of the matter, we do not think it necessary to renarrate the oral and documentary Crl.Appeal Nos.2165 & 2166/07 6 evidence placed before the learned Sessions Judge. Suffice it to say that the learned counsel have taken us in detail and extensively through the oral evidence of PWs 1 to 19 and DWs 1 to 4. We have also been taken through the contents of Exts.P1 to P26 and D1 to D13. The charges framed by the court below against the appellants and the answers given by the appellants in the course of their examination under Section 313 Cr.P.C have also been read to us in detail. We shall advert to relevant materials specifically wherever necessary in the course of the discussions to follow.
11. Before proceeding to consider the challenge raised, we deem it appropriate to refer to the case of the prosecution and the accused in a nut shell.
12. According to the prosecution, the 1st accused was inimically disposed to deceased Madhavan. This 1st accused is one who indulges in Abkari offences and deceased Madhavan was allegedly helping the 1st accused in such illicit trade. Later Madhavan wanted to sever his relationship with the 1st accused and separated from the 1st accused. This allegedly had caused a strain in their relationship. The prosecution has a further case that there was an incident on 9.3.02 in which CW3, another son Crl.Appeal Nos.2165 & 2166/07 7 of deceased Madhavan, had allegedly attacked the 1st appellant. Ext.D1 is the judgment in respect of that indictment against CW3. That incident which had taken place on 09.03.2002, according to the prosecution, was the immediate provocation for the incident in the instant case which took place on 16.05.2002.
13. According to the prosecution, PW2, the wife of the deceased, runs a tea shop. PW1 is the son of the deceased. At 3.45 p.m on 16.05.2002, PWs 1, 2 and the deceased were available near the shop of PW2. It is here, according to the prosecution, that incident No.1 took place at scene No.1. Accused 2, 3 and 4 were allegedly available near the shop of PW2. The 4th accused was present there with his autorickshaw.
14. According to the prosecution accused 2 and 3 allegedly called the deceased and led him forcibly to the autorickshaw of the 4th appellant parked nearby. When accused 2 and 3 reached the autorickshaw with the deceased, they forcibly took him inside the autorickshaw and the 4th accused immediately sped away towards scene No.2 in his autorickshaw. PWs 1 and 2 allegedly attempted to stop the autorickshaw. Ignoring their protests, the 4th accused drove away from scene 1 in his autorickshaw to scene 2 with accused 2 and 3 as also the Crl.Appeal Nos.2165 & 2166/07 8 deceased in the autorickshaw.
15. According to the prosecution they reached scene No.2. The distance between scene 1 and 2, according to the prosecution, is about 250 metres. From scene No.2, according to the prosecution, there is clear vision for about 150 metres eastwards. Scene No.2 is situated to the west of scene No.1.
16. According to the prosecution, PWs 1 and 2, alarmed by the abduction of the deceased, ran after the autorickshaw and reached scene No.2. At scene No.2, accused 1 was allegedly waiting at that spot where the pathway to his house joins the main road. Accused 2, 3 and 4 took the deceased upto that spot. Accused 2 and 3 pulled/pushed deceased out of the autorickshaw and pushed him to the 1st appellant. The 1st appellant at that point took out MO.1 sword and allegedly inflicted multiple injuries on the deceased. Thereafter accused 1 and 2 ran towards the house of the 1st accused whereas accused 3 and 4 escaped from the scene in the autorickshaw of the 4th accused. According to the prosecution, thereafter PWs 1 and 2 along with some others took the deceased in the jeep of PW12 to PW14's hospital. From there he was taken to the medical college hospital. Enroute deceased is alleged to have made a dying Crl.Appeal Nos.2165 & 2166/07 9 declaration that he had suffered the injuries at the hands of the 1st accused. The deceased succumbed to the injuries suffered by him. According to the prosecution thereby the appellants had committed the offences punishable under Sections 364 and 302 r/w 34 I.P.C.
17. The appellants had taken up a fairly specific defence. A specific alternative version is advanced by them. Accused 1 to 3 examined DWs 1 to 3 in support of that theory. The 4th accused examined DW4.
18. Accused 1 to 3 took up a specific defence. According to them, the deceased had suffered injuries at the hands of some other rivals of his. He was found lying with injuries on the road by DW3. Then DW2, an autorickshaw driver had come to that scene in his autorickshaw. That scene is situated further eastwards from scene No.1. PW1 was also available in that autorickshaw. PW1 and DW2 allegedly took the deceased in the autorickshaw of DW2 from that spot. They proceeded westwards. At scene No.1 the autorickshaw was stopped and PW2 was called. She came to the autorickshaw and PWs 1 and 2 along with the deceased travelled in DW2's autorickshaw to scene No.1. There the autorickshaw allegedly developed some Crl.Appeal Nos.2165 & 2166/07 10 mechanical trouble. Therefore the deceased was transferred to another jeep. DW1 was present there to witness such transferring of the deceased from the autorickshaw of DW2 to a jeep. The deceased was taken away from the scene in that jeep. In short, appellants 1 to 3 took up a definite stand that the deceased did not suffer injuries either at scene No.1 or at scene No.2. He had suffered the injuries elsewhere. He was moved to scene No.1. There, no incident took place. Deceased was only transferred from DW2's autorickshaw to another jeep at scene No.2.
19. The 4th accused took up a very ingenious contention. According to him he was not present at any of these scenes. He took up a contention that there was a look-alike of his, another autorickshaw driver, in the locality. The obvious suggestion, it appears, was that the witnesses must have seen the said look- alike and wrongly assumed that the 4th accused/appellant was the said person.
20. To choose between the two versions, we have the oral evidence of PWs 1, 2, 9 and 10 on the side of the prosecution. We do, of course, have the oral evidence of DWs 1 to 3 on the side of the defence. PWs 1 and 2 are the son and wife Crl.Appeal Nos.2165 & 2166/07 11 respectively of the deceased. They had allegedly seen the incident, both at scene Nos.1 and 2.
21. PWs 9 and 10 are not persons hailing from that locality. PW10 is an autorickshaw driver. He and PW9 are friends. Both of them had come to the Bharathipuram junction near scene No.2. They had come in search of one Udayan Mesthiri. He was not available in his room. They therefore parked the vehicles near the room of the said Udayan Mesthiri and was waiting for his return. At that time they allegedly saw accused 2 and 3 coming to the scene with the deceased in an autorickshaw. They saw accused 2 and 3 forcibly pulling out the deceased from the autorickshaw and placing him before the 1st appellant. They further saw the 1st appellant inflicting injuries on the deceased with MO.1. Both PWs 9 and 10 did not identify the 4th accused as the autorickshaw driver. They however stated that a driver was also available in the autorickshaw, evidently without identifying the driver as the 4th accused.
22. It is not as though the prosecution did not examine any other witness to prove the incidents at scenes 1 and 2. PWs 3, 4 and 11 were examined by the prosecution to prove the incident at scene No.1. All of them turned completely hostile to Crl.Appeal Nos.2165 & 2166/07 12 the prosecution. They were cross examined and their case diary contradictions were marked by the learned Prosecutor.
23. To prove the incident at scene No.2, the prosecution examined PWs 5, 6, 7, 8 and PW13 also in addition to PWs 1, 2, 9 and 10. They also turned hostile to the prosecution. They did not specifically support the case of the prosecution. They were also cross examined by the prosecutor and relevant portions of their case diary statements were marked. We have referred to PWs 1, 2, 9 and 10 in detail as they are the only witnesses who supported the case of the prosecution in full.
24. The evidence of PWs 1, 2, 9 and 10 if believed, would certainly prove the overt acts allegedly committed by accused 1 to 4. It is first of all contended that PWs 1 and 2 cannot be believed. They are related to the deceased. They are interested in the deceased. They have suppressed the fact that the deceased had consumed liquor. The real motive has been suppressed by PW1. In Ext.P1 not Ext.D1 incident, but another motive is alleged. There was hopeless delay in the F.I.R reaching the court. It is not possible for PWs 1 and 2 to reach scene No.2 from scene No.1 - going by the case of the prosecution. Reliance is also placed on Exts.D2 and D3 Crl.Appeal Nos.2165 & 2166/07 13 contradictions marked in the cross examination of PWs 1 and 2. The court below had ignored these realities and had chosen to place reliance on the oral evidence of PWs 1 and 2, it is lamented.
25. We have looked into this criticism against the oral evidence of PWs 1 and 2. The evidence of PWs 1 and 2 gets support essentially from the contents of Ext.P1 F.I statement. The incident had taken place at 3.45 p.m on 16.05.2002. Ext.P1 F.I statement is lodged by PW1 before PW17 at 11 p.m on 16.05.2002. That F.I.R has reached the court on 18.05.2002. The present version of PWs 1 and 2 is broadly supported by the contents of Ext.P1 F.I statement. First of all it is contended that there is hopeless delay in the F.I.R reaching the court. There is no satisfactory explanation offered for such delay. This must lead the court to the conclusion that Ext.P1 cannot be relied on to draw support for the oral evidence of PWs 1 and 2, contends the learned counsel.
26. It is true that there is no satisfactory explanation offered for the delay in the F.I.R reaching the court - only on 18.05.2002. But a careful reading of Ext.P1 reveals that Ext.P1 was not lodged after moulding and shaping of the case of the Crl.Appeal Nos.2165 & 2166/07 14 prosecution. Even the names of PWs 9 and 10 are not revealed in Ext.P1. The delay in the F.I.R reaching the court though not explained satisfactorily (and though we are perturbed by such delay and the absence of explanation thereof), we are unable to accept the argument that Ext.P1 deserves to be discarded and that no reliance can be placed on Ext.P1. Intrinsically a reading of Ext.P1 suggests that it is the nascent and prompt version without any tampering of the version. We are unable to agree that Ext.P1 cannot be used for any purpose.
27. PWs 1 and 2 are related to the deceased, they being the son and wife of the deceased. In that view of the matter, they are interested in the deceased also. Interestedness of the witnesses and they being related, it is trite, cannot ip so facto operate as a reason to throw over board the evidence of such witnesses. The related and interested witnesses would normally be the persons most interested in ensuring conviction of the really guilty persons. If they know the real assailants, they are unlikely, in the ordinary course without compelling reasons, to point the accusing finger at totally innocent persons sparing the really guilty persons. That is a safe approach that can be adopted towards the evidence of interested/related witnesses. Their Crl.Appeal Nos.2165 & 2166/07 15 interestedness by itself does not at all persuade us to discard their evidence or approach their testimony with any amount of doubt or suspicion. If allegations and counter allegations are traded mutually against the alleged victim and assailants such interestedness of the witnesses may prompt them to whitewash the role of the alleged victims in the incident and place all the blame at the doors of the alleged assailants. But that certainly is not the situation in the instant case.
28. Ext.P12 report of the chemical examiner shows that there was alcohol of a high percentage (58 mg/100 ml) in the blood sample of the deceased. PWs 1 and 2 stated that the deceased had not consumed alcohol on that day. Therefore PWs 1 and 2 must be approached with suspicion, contends the learned counsel. We disagree. PWs 1 and 2 may not have been present along with the deceased throughout the day and their evidence does not foreclose the possibility of the deceased having consumed liquor earlier on that day. That is no reason to doubt or discard the evidence of PWs 1 and 2.
29. The real motive is suppressed, it is argued. The prosecution has a case that the incident in this case is a retaliation against Ext.D1 incident which took place on Crl.Appeal Nos.2165 & 2166/07 16 09.03.2002. CW3, the son of deceased, is alleged to have attacked the 1st accused in that incident. That incident was not described to be the motive for the present incident in Ext.P1. This is the plank on which the oral evidence of PWs 1 and 2 and Ext.P1 is attacked. We find no merit in this contention. We will assume that CW3 had really committed the offence in Ext.D1 incident. The fact that PW1 did not volunteer the information that CW3 had committed that offence is, according to us, no reason to approach the testimony of PWs 1 and 2 with suspicion. It has been stated clearly in Ext.P1 - that portion has been marked as Ext.D2, that there was animosity and strain in the relationship between the 1st appellant and the deceased. We attach no undue significance to this alleged misstatement/suppression about the real motive in Ext.P1.
30. It is contended that it was impossible for PWs 1 and 2 to reach the scene of the crime (scene No.2) from scene No.1. This shows that a false version had been introduced by the prosecution to suppress the real incident, contend the learned counsel with great vehemence. We have looked into the scene mahazars Exts.P15 and P16. We have also looked into Exts.P13 and P13(a) scene plans prepared, which are most inadequate and Crl.Appeal Nos.2165 & 2166/07 17 not specifically helpful in this case. Be that as it may, a perusal of Exts.P15 and P16 clearly shows that the distance between scene Nos.1 and 2 is only 250 metres. This of course is an approximate statement and not a statement based on tape measurements made by the Investigating Officer. We find no reason to discard or disbelieve that approximate statement of the distance in Exts.P15 and P16. It is further seen that for a distance of 150 metres eastwards from scene 2(ie. towards scene No.1) the road is straight with clear vision. It is the case of PWs 1 and 2 that after the deceased was abducted, they in desperation ran after the autorickshaw in which appellants 2 to 4 took away the deceased. They came running after the autorickshaw and they were hence able to see the incident at scene No.2. The autorickshaw had to cover 250 metres. If PWs 1 and 2 had covered 100 metres, they could certainly have seen the incident going by the description of the scene in Exts.P15 and P16. It is idle to assume that PWs 1 and 2 must necessarily have reached scene No.2-the actual place where the injuries were inflicted in order to enable them to witness the incident at scene No.2. They could perfectly have seen the incident while they were coming to the scene of the crime running after the autorickshaw. The Crl.Appeal Nos.2165 & 2166/07 18 argument laboriously built that PWs 1 and 2 could not have seen the incident has hence no legs to stand on. Bottom is knocked out of this argument when we carefully peruse Exts.P15 and P16 and the statement therein about the visibility of the scene of the crime (scene No.2) from a distance of 150 metres eastwards.
31. We now come to the evidence of PWs 9 and 10. Of course PWs 1 and 2 have not referred to the presence of PWs 9 and 10. Even in their evidence before court (or in Ext.P1 by PW1), there is no reference to the presence of PWs 9 and 10. PWs 1 and 2 do not appear to know PWs 9 and 10 though PWs 9 and 10 had stated that PW2 who runs a shop nearby was seen by them earlier. Omission to mention the names of PWs 9 and 10 by PWs 1 and 2 is, in these circumstances, not of any crucial relevance.
32. How were PWs 9 and 10 located and traced by the Investigating Officer? This question is posed very seriously. We have evidence to indicate that PWs 9 and 10 were questioned by the police as early as on 18.05.2002, the incident having taken place on 16.05.2002. How were the police able to trace PWs 9 and 10? This question is posed with great vehemence. We have indications to show that the autorickshaw of PWs 9 and 10 were Crl.Appeal Nos.2165 & 2166/07 19 seen by some local persons and the police had directed their energies to trace the said autorickshaw. According to PWs 9 and 10, police traced that autorickshaw and it was thus that the police reached PWs 9 and 10 and questioned them on 18.05.2002. We have gone through the oral evidence of PWs 9 and 10. Their versions are not seen contradicted with any serious inconsistency vis a vis their earlier statements before police on 18.05.2002. No contradiction worth the name has been marked. Of course Ext.D4 was marked when PW10 was cross examined. A perusal of Ext.D4 shows that the said statement only enures to the benefit of the prosecution.
33. According to PWs 9 and 10 they were present there only to enable PWs 9 and 10 to meet Udayan Mesthiri. Scene mahazar Ext.P15 of scene 2 shows that there is a shop/residence of Udayan mesthiri just in front of the place where the autorickshaw of PWs 9 and 10 is said to have been parked. Ext.D4 contradiction, so called, only shows that PW10 had stated to the Investigating Officer that they had parked their vehicle in front of the shop/residence of Udayan mesthiri. The explanation offered for the presence of PWs 9 and 10 is thus indicated clearly from Ext.D4 contradiction as also the description of Udayan Crl.Appeal Nos.2165 & 2166/07 20 mesthiri's shop in Ext.P15 scene mahazar.
34. Why should PWs 9 and 10 speak falsehood against the appellants? This is the normal question which any prudent mind must ask itself while appreciating the evidence. There is no contention even that PWs 9 and 10 have questionable antecedents or that they had figured as witnesses or accused in any other proceedings. They are not shown to be - nay even alleged to be, guilty of any contumacious conduct. There is not even an allegation that they have any obligation to PWs 1, 2 and the deceased. There is no theory advanced that they have any animosity against the appellants. In these circumstances, we find a suspicious approach to the evidence of PWs 9 and 10 unwarranted.
35. The learned counsel for the appellants argue that PWs 9 and 10 had not helped PWs 1 and 2 to remove the deceased to the hospital. Their autorickshaw was not offered for that service. This must arouse suspicion about the presence of PWs 9 and 10, argue the learned counsel. We find no merit in this contention. The jeep of PW12 was readily available and the preference shown to a jeep over an autorickshaw to carry a seriously injured person is perfectly understandable. There is no Crl.Appeal Nos.2165 & 2166/07 21 case that PW12's jeep did not come in time or that any time was lost in the search for a vehicle to convey the deceased to the hospital. PWs 9 and 10 had further stated that they did not wait for long after the incident occurred. They were vary of the untoward incident that had taken place. So they quickly went away from the scene, is the specific case of PWs 9 and 10. In these circumstances, this plank on which the evidence of PWs 9 and 10 is attacked cannot also be accepted.
36. The evidence of PWs 1, 2, 9 and 10 show that an incident took place at scene No.2 in which the deceased suffered injuries at the hands of the 1st accused after the deceased was taken to that scene by accused 2 to 4. That an incident did take place there, is eminently established by the tell tale circumstances perceived by the Investigating Officer described in Ext.P15 scene mahazar. Blood was available at the scene. Chappal worn by the deceased was also seized by the Investigating Officer from scene No.2. The chappal bore clear indications that the deceased was cut with MO.1 sword on his leg. The strap of the chappal had severed as a result of the attack. We have no trace of a doubt in our mind that an incident had taken place at scene 2. The totality of inputs point to that Crl.Appeal Nos.2165 & 2166/07 22 safe and sound conclusion.
37. It will not be inapposite in this context to refer to the evidence of PWs 7 and 8, who did, of course, turn hostile. A careful reading of the evidence of PWs 7 and 8, respectable officials of a Co-operative society/bank in the locality, reveal that they also perceived that an incident had taken place there though they did not burn their fingers by attempting to identify the assailants (the appellants), who were involved in the incident. The evidence of PWs 7 and 8 read along with the evidence of PWs 1, 2, 9 and 10 and considered in the light of Ext.P16 scene mahazar and the recoveries effected of MOs.5 to 7 from the scene must help the court to effectively rule out the case of the defence that no incident had taken place at the scene of the crime.
38. We revert back to the case of DWS 1 to 3, which is the specific case advanced by the appellants. According to them, no incident took place at scene No.2. There was only transfer of the injured/deceased from the autorickshaw of DW2 to the jeep in which the deceased was carried. This version is belied by the totality of circumstances. We can effectively discard the evidence of DWs 1 to 3 on the basis of the evidence of PWs 1, 2, Crl.Appeal Nos.2165 & 2166/07 23 9 and 10 duly supported by PWs 7 and 8 and the observations in the scene mahazar. Even going by the evidence of DW2 and DW3, PWs 1 and 2 were available at scene No.2. That broadly supports the evidence of PWs 1 and 2.
39. We do not, in these circumstances, find any reason not to accept and act upon the oral evidence of PWs 1, 2, 9 and 10.
40. The prosecution wants to rely on certain other circumstances also in support of their case. According to PWs 1 and 2, while the deceased was being carried to the hospital, he had also made a statement that he suffered injuries at the hands of the 1st accused. The learned counsel argues that there were other persons also present in the jeep. The jeep driver PW12 had not heard the dying declaration. The sister of PW1 and Rajendran, another relative, who were also allegedly available in the jeep had not been examined. In these circumstances, the evidence of PWs 1 and 2 on this aspect cannot be believed, it is contended. We find no merit in this contention at all. PWs 1 and 2 had given evidence about the dying declaration. In fact the dying declaration is not of any crucial significance in this case. If PWs 1 and 2 can be believed, it is not necessary to place reliance on the dying declaration. The dying declaration is Crl.Appeal Nos.2165 & 2166/07 24 proved only by PWs 1 and 2 and therefore the dying declaration cannot take us any further or farther than the oral evidence of PWs 1 and 2 about the incident proper. In these circumstances, we do not reckon the alleged dying declaration made by the deceased to PWs 1 and 2 to be of any crucial significance. Suffice it to say that we find no reason to discard the evidence of PWs 1 and 2 on that aspect.
41. The learned counsel for the appellant relying on the evidence of the presence of the sister of PW1 in the jeep in which the deceased was carried from scene 2 to the hospital builds up an argument that the presence of the sister of PW1 at the scene of the crime is suspicious. No one had asked any questions while the trial was going on as to how PW1's sister happened to be present at scene 2. The mere fact that the sister of PW1 was available at scene 2 cannot in any way lead a prudent mind to the conclusion that the very case of the prosecution about the presence of PWs 1 and 2 at the scene is unacceptable. It is argued that no one has a case that the said sister had come to the scene with PWs 1 and 2. That means, it is argued, PWs 1, 2 and the sister of PW1 must have reached the scene long later. PWs 1 and 2 would not hence have witnessed the incident - so Crl.Appeal Nos.2165 & 2166/07 25 goes the argument. We find no merit in this contention. It is not known where that sister of PW1 resides. It is not known why and under what circumstances she happened to be present at scene No.2. This circumstance was not sought to be capitalised or taken advantage of in the course of the trial. At the fag end of arguments in the appeal, this point is raised and we must certainly hold that this cannot deliver any advantage to the appellants.
42. It is contended that the dying declaration allegedly made by the deceased to PWs 1 and 2 knocks the bottom out of the theory that PWs 1 and 2 must have witnessed the incident. If they had already witnessed the incident why should the deceased have made a dying declaration to PWs 1 and 2, query the learned counsel. The deceased in his then state of mind may not have known the extent of information that PWs 1 and 2 had with them. How much of the incident may have been seen by PWs 1 and 2 may not have been known to the deceased. In these circumstances, the fact that the deceased made that statement to PWs 1 and 2 is no reason for a prudent mind to discard the evidence of PWs 1 and 2 of what they had ocularly perceived. We find no merit in this contention also.
Crl.Appeal Nos.2165 & 2166/07 26
43. The prosecution wanted to rely on evidence of recovery of articles on the basis of information furnished by the accused after their arrest. The 4th accused was arrested on 19.05.2002. On the basis of his statement, the autorickshaw which he was driving on the date of the occurrence was seized under Ext.P20. There is no indication in the autorickshaw suggesting that the said autorickshaw was used for the commission of the crime. In these circumstances, the recovery of the autorickshaw cannot be held to be a crucially incriminating circumstance against the 4th appellant.
44. The prosecution relies on the recovery of MOs.1, 8 and 9 on the basis of the confession statement of the 1st accused under Ext.P21; the recovery of MOs.10 and 11 (clothes of the 2nd accused) under Ext.P22 and the recovery of MOs.12 and 13 clothes of the 3rd accused under Ext.P23 as relevant to confirm the culpable involvement of accused 1 to 3. We have already noted that the seizure of the autorickshaw cannot be reckoned as a relevant circumstance. MO.1 recovered under Ext.P21 on the basis of Ext.P21(a) information furnished by the 1st appellant to the Investigating Officer was found to be blood stained as per Ext.P26. The evidence of the doctors PWs 14 and Crl.Appeal Nos.2165 & 2166/07 27 15 show that the injuries described in Ext.P10 wound certificate and Ext.P11 postmortem certificate could be inflicted with a weapon like MO.1. In these circumstances, certainly recovery of MO.1 on the basis of Ext.P21(a) is a relevant incriminating circumstances against the 1st accused. We find no reason to discard the evidence of such recovery. That recovery is proved by PW19. The non examination of any independent witness to prove the recovery under Ext.P21 does not deter us from placing reliance on the evidence of such recovery. PW19 Investigating Officer has spoken about the recovery and his evidence is eminently supported by the contents of the contemporaneous seizure mahazar Ext.P21. MOs.8 and 9 are said to be the dress of the 1st accused recovered under Ext.P21 on the basis of Ext.P21(a) statement. Of this, MO.3 was found to be stained with human blood. That was the shirt which the 1st accused was allegedly wearing at the scene of the crime. The recovery of blood stained MO.8 on the basis of the confession statement of the 1st accused is also thus a relevant incriminating circumstance in this case. We take the view that the court below was absolutely justified in accepting that testimony.
45. The learned counsel for the appellant attempts to Crl.Appeal Nos.2165 & 2166/07 28 advance a contention that it is not clear whether item No.10 in Ext.P26 which is said to be stained with human blood is really the shirt of the 1st appellant. It could be the shirt of the 2nd accused. There is some confusion between items 10 and 12 and that must persuade the court not to place reliance on this input as a circumstance against the 1st accused, contends the learned counsel. We have taken pains to verify the relevant documents. The description of the articles recovered under Exts.P21 and P22 must clearly show that item No.10 in Ext.P26 which was found to be stained with human blood is MO.8, which was the shirt of the 1st accused recovered under Ext.P21. No semblance of doubt survives on that question.
46. MOs.10, 11, 12 and 13 were recovered under Exts.P22 and P23 on the basis of statements Ext.P22(a) and P23
(a) of accused 2 and 3 respectively. Of this, MOs.12 and 13 were found to be blood stained though the origin could not be ascertained. MOs.10 and 11 were not found to be blood stained. We are of the opinion, in these circumstances, that the recovery of MOs.12 and 13 under Ext.P23 by the Investigating Officer PW19 on the basis of Ext.P23(a) information furnished by the 3rd accused can certainly be reckoned as an incriminating Crl.Appeal Nos.2165 & 2166/07 29 circumstance against the 3rd accused.
47. We are, in these circumstances, satisfied that the oral evidence of PWs 1, 2, 9 and 10 which is duly supported by the dying declaration as also the recovery of materials can safely be accepted.
48. We now come to the contention of the learned counsel for the 4th accused. The 4th accused contends that only PWs 1 and 2 have identified the 4th accused. PWs 9 and 10 have not identified the 4th accused. Factually this is correct. PWs 9 and 10 have not identified the 4th accused though they also clearly stated that the driver of the autorickshaw was also available at the scene. About the identity of the driver, we have only the oral evidence of PWs 1 and 2. We find no reason not to accept and act upon the oral evidence of PWs 1 and 2 on this aspect of identification of the 4th accused. The 4th accused is named in Ext.P1. We note that PWs 1 and 2 are not shown to have any motive or animus against the 4th accused.
49. The interesting theory of the availability of a look- alike autorickshaw driver is pressed into service by the 4th accused. This remains in the realm of an absolutely vague, nebulous and non specific theory. That look-alike has not been Crl.Appeal Nos.2165 & 2166/07 30 produced. Hostile witnesses have spoken about the availability of the look-alike. Less said about this theory, the better according to us. We are not persuaded at all to accept the theory that the identification of the 4th accused by PWs 1 and 2 must be discarded on the basis of this vague and nebulous theory of the presence of a look-alike autorickshaw driver in the locality.
50. We now come to the more important question as to what are the offences committed by the appellants. The learned counsel for the appellants contend that even if the evidence of PWs 1, 2, 9 and 10 were accepted, the appellants are entitled to advance different contentions, - peculiar to each of them, about their culpability. The 1st accused is, at any rate, entitled to contend that he is not guilty of the offence punishable under Section 302 I.P.C principally. Accused 2 and 3 are entitled to contend that they have not shared any common intention with the 1st accused to cause the death of the deceased. Accused No.4 contends that, at any rate, the 4th accused cannot be mulcted with the liability for what had happened after the deceased was taken to scene No.2. The learned counsel for the 4th accused/appellant advances a contention that the 4th accused Crl.Appeal Nos.2165 & 2166/07 31 was the driver of an autorickshaw plying on hire. The autorickshaw driver had no reason to assume that the deceased was brought under force by appellants 2 and 3 to his autorickshaw. Admittedly the deceased had not resisted the attempt. He had not cried aloud. He had not attempted to jump out of the autorickshaw. In these circumstances, the 4th accused cannot, at any rate, be held guilty of the offence of abduction of the deceased for any purpose. At any rate, the learned counsel for the 4th accused argues that it would be unfair to attribute any common intention to the 4th accused along with accused 1 to 3. The learned counsel for the 4th accused laboriously marshals facts and brings to our notice that at scene No.1, the 4th accused is not alleged to have indulged in any overt acts. When the 2nd accused, 3rd accused and the deceased came to the autorickshaw, he started the autorickshaw and drove it forward. It cannot by any stretch of imagination be held that he had shared the common intention of the others to abduct the deceased, contends the learned counsel for the 4th accused.
51. We have rendered our anxious consideration to these contentions. That accused 2 to 4 reached the scene of the crime Crl.Appeal Nos.2165 & 2166/07 32 (scene 1) together is indicated convincingly. That the 4th accused waited near the autorickshaw while accused 2 and 3 went to the deceased and took him forcibly to the autorickshaw is also clearly indicated. That after the deceased was huddled into the autorickshaw the 4th accused drove the autorickshaw at a fast pace towards scene 2 is also established clearly. Though PWs 1 and 2 attempted to stop the autorickshaw, the autorickshaw was not stopped and the 4th accused sped away is also clearly indicated. Evidence even suggests that when PWs 1 and 2 started crying and running after the autorickshaw, the autorickshaw increased its speed and drove away. All these to our mind convey eloquently that accused 2 to 4 had shared the common intention to abduct the deceased. Direct evidence of prior concert is not forthcoming. Of course we do note that there is no allegation of any conspiracy. Unity in action of accused 2 to 4 - as to how they came to the scene, how accused 3 and 4 performed their overt acts, how the 4th accused obliged accused 2 and 3 in their acts, must all lead a prudent mind to a safe conclusion that accused 2 to 4 must have shared the common intention to abduct the deceased. We find no trace of doubt on that aspect.
Crl.Appeal Nos.2165 & 2166/07 33
52. At scene No.2 when we analyse the details, it is evident that the deceased was brought by accused 2 and 3 in the autorickshaw driven by the 4th accused. They offered the deceased to the 1st accused. The 1st accused used his weapon MO.1 and inflicted multiple injuries on the deceased. Unity in action of the accused clearly suggests that accused 2 and 3 had acted in furtherance of their common intention with the 1st accused to abduct the deceased and procure him before the 1st accused to facilitate an attack on him. The 1st accused, we hold, had shared the common intention of accused 2 to 4 to abduct the deceased from scene 1 to scene 2. On this aspect of the prosecution case, we find absolutely no difficulty.
53. We now come to the next aspect as to what the common intention was. Accused 2 and 3, who had brought the deceased from scene 1 to scene 2 in the 4th appellant's autorickshaw and had offered the deceased to the 1st accused (he was pulled out of the autorickshaw and pushed to A1 is the evidence), had certainly shared the common intention with the 1st accused for the overt act committed by him against the deceased. The sequence of events and the unity in action clearly point to the existence of a common intention for accused 1 to 3 Crl.Appeal Nos.2165 & 2166/07 34 to inflict injuries on the deceased.
54. The 1st accused is the one who had motive against the deceased. 2nd accused is the nephew of accused 1 and the 3rd accused is the associate of the 2nd accused. There is nothing to indicate that the 4th accused had any particular role in the specific overt acts of inflicting injury on the deceased. In fact the evidence of PWs 1, 2, 9 and 10 clearly shows that the 4th accused had not indulged in any overt acts against the deceased at scene No.2. We deem it appropriate to give the benefit of doubt to the 4th accused on the question whether he had shared any common intention with accused 1, 2 and 3 in the infliction of injuries on the deceased. We have already come to the conclusion that he was guilty of sharing the common intention and abducting the deceased from scene 1 to scene 2. We concede the benefit of doubt to the 4th accused on the question whether he had shared the common intention to cause any injuries on the deceased. To that extent the case of the 4th accused would succeed.
55. The learned counsel for accused 2 and 3 contend that even assuming that they had a common intention with the 1st accused to cause injuries on the deceased, a common intention Crl.Appeal Nos.2165 & 2166/07 35 to cause murder of the deceased cannot be lightly assumed. The learned counsel for the appellants place reliance on the decisions in Pandurang V. State of Hyderabad [AIR 1955 S.C 216], Dharam Pal V. State of Haryana [1978 S.C 1492] and Rana Pratap V. State of Haryana [1983 S.C 680] to contend that similar intention has to be distinguished from common intention. At any rate, a common intention for accused 2 and 3 along with accused No.1 to cause the death of the deceased cannot be lightly assumed. The learned counsel contend that even accepting that accused 1, 2 and 3 had shared a common intention to actually cause injuries to the deceased, all of them together cannot be held to have shared the common intention to cause the death of the deceased. The learned counsel for appellants 2 and 3 point out that even going by the evidence of the prosecution all the injuries were inflicted on the extremities - legs and hands of the deceased, and no injury was inflicted on the chest or abdomen. This must clearly suggest that there was no common intention to cause the death of the deceased even for accused No.1, contend the learned counsel. At any rate, it would be unsafe to assume that the common intention was to cause the death of the deceased. At any rate, even if a common intention Crl.Appeal Nos.2165 & 2166/07 36 to cause grievous hurt or to endanger life were assumed, it cannot be assumed that there was any common intention to cause the death of the deceased. In these circumstances, accused 2 and 3 cannot be convicted for the offence of murder under Section 302 r/w 34 I.P.C, contend the learned counsel.
56. We find merit in this contention. In a case of common intention it is crucial that the court attempts to find out what the precise common intention was. In the instant case we note particularly that the 1st accused, who had opportunity to inflict injuries on any part of the body, had chosen to inflict injuries only on the limbs. That must perhaps suggest to the court the common intention of accused 1 to 3. On that aspect we find it perfectly necessary to concede the benefit of doubt to accused 2 and 3. Even if the 1st accused were to be found guilty for the offence of murder punishable under Section 302, a safe conclusion that the common intention was to cause the death of the deceased does not necessarily follow from the totality of evidence available in this case. We concede the benefit of doubt to appellants 2 and 3 on this aspect. We are satisfied that it can safely be held that their common intention must only have been to cause grievous hurt to the deceased. To that extent the Crl.Appeal Nos.2165 & 2166/07 37 challenge by appellants 2 and 3 succeeds.
57. We now come to the offence committed by the 1st accused. The 1st accused had inflicted the injuries described in Ext.P11 issued by PW15. We extract the injuries below:
"1. ` ' shaped incised wound involving the lower aspect of back of right arms elbow and adjoining forearm, its upper end 24 cm below top of shoulder. The upper, lower and horizontal limps of the wound measured 10X3 cm, 7X2.5 cm and 5X2.5 cm respectively, all were bone deep. The muscles at back of arm, radial collateral and radial recurrent branches of profunda branchii artery and other structures underneath were cut clearly and elbow joint was found exposed. The lower end of upper arm bone was seen cut and separated at the level of lateral epycardyla. A portion of upper end of raidus bone of forearm measuring 2X0.8 cm, was seen chopped off.
2. Incised wound 10X6 cm bone deep horizontal across front of left elbow and adjoining Crl.Appeal Nos.2165 & 2166/07 38 forearm. The muscles in front of elbow and adjoining forearm were cut. The bronchial artery medium nerve, its branches and other structures were cut clearly. The upper arm bone at the level of its epicadyle, and radius bone at its neck were seen cut and separated.
3. Incised wound 10X2X6 cm. Obliquely placed on the front of right leg, its front lower end 14 cm below knee. The muscles, anterior tribal vessels, perineal nerve and its branches were cut. The tibia bone underneath was also seen cut.
4. Incised wound 5X1 cm muscle deep oblique on front of right leg, its front lower end 8 cm above ankle.
5. Incised wound 7X1.5 cm bone deep horizontal over the right foot, its inner end 2 cm behind the root of big toe. The first, second and third metatarsal bones were partially cut.
6. Incised wound 16X3 cm bone deep obliquely placed on the front and inner aspect of left thigh, its front upper end 30 cm below prominence Crl.Appeal Nos.2165 & 2166/07 39 of hipbone. The lower thigh muscles, popliteal vessels and other structures were cut clearly. The lower end of thigh bone were also cut and separated into fragments.
7. Incised wound 5X1 cm bone deep obliquely placed on the front of left leg, its lower inner end 4 cm above ankle. The tibia and fibula bone underneath were seen cut and separated."
58. As we have already noted, the nature of the injuries does not help us to conclude that there was an intention to cause the death of the deceased as insisted by clause firstly of Section 300 I.P.C. But we look into the evidence of PW15. His evidence clearly shows that the injuries inflicted were sufficient in the ordinary course of nature to cause death. Even if the 1st appellant/accused is entitled to the benefit of doubt on the question as to whether clause firstly of Section 300 would apply, the conclusion is irresistible that clause 3 of Section 300 I.P.C must apply. Injuries were intentionally inflicted and the injuries so inflicted are found to be sufficient in the ordinary course of nature to cause death. We have not a trace of doubt that the injuries were intentionally inflicted. The offence committed by Crl.Appeal Nos.2165 & 2166/07 40 the 1st accused must certainly fall hence under the offence of murder by the play of clause thirdly of Section 300 I.P.C. The verdict of guilty, conviction and sentence imposed on the 1st appellant under Section 302 is therefore perfectly justified. Accused 2 and 3 can safely be convicted for the offence punishable under Section 326 r/w 34 I.P.C.
59. The learned counsel for the appellants contend that in view of the finding of this Court that the common intention of the offenders was not to commit murder of the deceased, the conviction under Section 364 I.P.C deserves to be altered and modified. We find merit in this contention.
60. Abduction simplicitor defined under Section 362 I.P.C is not punishable under any specific provisions of the Indian Penal Code. Section 364 I.P.C would come into play only when such abduction is in order that such person may be murdered or may be so disposed of as to be put him in danger of being murdered. In the instant case as already held by us it appears that there was no common intention to murder the deceased and therefore we are satisfied that the offence revealed is that under Section 367 I.P.C. Conviction deserves to be altered to Section 367 I.P.C.
Crl.Appeal Nos.2165 & 2166/07 41
61. So far as the 4th accused is concerned, he has been found guilty for abduction. We have already taken the view that he may not have shared the common intention to attack the deceased at scene No.2. But certainly the 4th accused must be held to have intended to so dispose of the abducted deceased as to put him in danger of being subjected to grievous hurt. In that view of the matter, we are satisfied that the 4th accused also deserves to be convicted under Section 367 I.P.C.
62. The upshot of the above discussions is that the conviction of the 1st accused under Section 302 I.P.C deserves to be upheld. His conviction under Section 364 I.P.C deserves to be modified to Section 367 I.P.C.
63. The 2nd and the 3rd accused deserve to be convicted under Section 367 r/w 34 I.P.C. They are also liable to be convicted for the offence under Section 326 r/w 34 I.P.C. So far as the 4th accused is concerned, we are satisfied that his conviction under Section 364 I.P.C deserves to be altered to Section 367 I.P.C. His conviction under Section 302 r/w 34 I.P.C deserves to be set aside. We are satisfied that in view of our finding that he has not shared the common intention to cause injuries on the deceased, he does not deserve to be convicted for Crl.Appeal Nos.2165 & 2166/07 42 the offence punishable under Section 326 r/w 34 I.P.C.
64. We now come to the question of sentence. We are satisfied that the alteration of the conviction under Section 302 I.P.C deserves to be reflected in the sentences imposed. The sentences shall accordingly be suitably altered.
65. In the result:
a) These appeals are allowed in part;
b) The verdict of guilty, conviction and sentence imposed
on the 1st accused under Section 302 I.P.C is upheld. His
conviction under Section 364 r/w 34 I.P.C is altered and modified to Section 367 r/w 34 I.P.C. We are satisfied that a sentence of Rigorous Imprisonment for a period of 7 years deserves to be imposed for the offence under Section 367 r/w 34 I.P.C also. The sentence of imprisonment, fine imposed and the default sentence imposed under Section 364 I.P.C do not deserve to be reduced;
c) The verdict of guilty, conviction and sentence on the 2nd appellant/accused under Section 302 r/w 34 I.P.C is set aside. He is found guilty, convicted and sentenced under Section 326 r/w 34 I.P.C to undergo R.I for a period of 10 years. No sentence of fine is imposed on the 2nd accused he having already expired. His conviction and sentence under Section 364 I.P.C is altered to Crl.Appeal Nos.2165 & 2166/07 43 Section 367 r/w 34 I.P.C. We are satisfied that the substantive sentence of imprisonment imposed for the offence under Section 364 I.P.C does not deserve to be altered. No fine need be imposed on the 2nd appellant under Section 367 I.P.C, he having already expired;
d) The verdict of guilty, conviction and sentence on the 3rd appellant/accused under Section 302 r/w 34 I.P.C is set aside. He is found guilty, convicted and sentenced under Section 326 r/w 34 I.P.C to undergo R.I for a period of 10 years. He is further sentenced to pay a fine of Rs.10,000/- and in default to undergo R.I for a period of 3 months. His conviction and sentence under Section 364 I.P.C is altered to Section 367 r/w 34 I.P.C. We are satisfied that the sentence imposed for the offence under Section 364 I.P.C does not deserve to be altered. Though the conviction is altered, the sentence - the substantive sentence of imprisonment for 7 years, fine of Rs.1,000/- (Rupees One thousand only) and default sentence of R.I for one month, is maintained;
e) The verdict of guilty, conviction and sentence of the 4th accused under Section 302 r/w 34 I.P.C is set aside. The verdict of guilty and conviction imposed on him under Section Crl.Appeal Nos.2165 & 2166/07 44 364 I.P.C is altered to Section 367 r/w 34 I.P.C. But the sentence imposed under Section 367 I.P.C is not altered;
f) The sentences imposed shall run concurrently. The direction regarding payment of compensation under Section 357(1) I.P.C is also upheld.
(R.BASANT, JUDGE) (K.VINODCHANDRAN, JUDGE) rtr/