Bombay High Court
Unknown vs The State Of Maharashtra on 16 October, 2009
Author: Shrihari P. Davare
Bench: Naresh H. Patil, Shrihari P. Davare
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
AURANGABAD BENCH, AURANGABAD
CRIMINAL APPEAL NO. 151 OF 1998
(against conviction)
1 Baburao s/o Rajaram Bhairat,
aged 72 years, occ. agriculture,
Resident of Umri, Taluka Kaij,
District Beed.
2 Nanabhau Jijaba Muley,
aged 77 years, occ. agriculture,
Resident of Umri, Taluka Kaij,
District Beed.
3 Bankat Hanumant Muley,
aged 48 years, occ. agriculture,
Resident of Umri, Taluka Kaij,
District Beed.
4 Subhash s/o Mahadeo Bhairat,
aged 32 years, occ. agriculture,
Resident of Umri, Taluka Kaij,
District Beed.
5 Bajirao s/o Rajaram Bhairat,
aged 35 years, occ. agriculture,
Resident of Umri, Taluka Kaij,
District Beed.
6 Sandipan s/o Bhanudas Muley,
aged 47 years, occ. agriculture,
Resident of Umri, Taluka Kaij,
District Beed.
7 Ashruba s/o Gyanba Muley,
aged 57 years, occ. agriculture,
Resident of Umri, Taluka Kaij,
District Beed. ...Appellants
(Orig. Accused)
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2
VERSUS
1 The State of Maharashtra ...Respondent
.....
Shri R.N.Dhorde, advocate for the appellants
Shri S.D.Kaldate, APP for the respondent
.....
WITH
CRIMINAL APPEAL NO. 338 OF 1998
(against acquittal)
1 The State of Maharashtra ...Appellant
VERSUS
1 Baburao s/o Rajaram Bhairat,
age 64 yrs., occ. Agri.,
r/o Umri, Tq. Kaij, Dist. Beed,
2 Nanabhau s/o Jijaba Mulay,
aged 69 yrs.,occ. & r/o as above.
3 Bankat s/o Hanumant Mulay,
aged 40 yrs.,occ. & r/o as above.
4 Subhash s/o Mahadeo Bhairat,
aged 25 yrs.,occ. & r/o as above.
5 Bajirao s/o Rajaram Bhairat,
aged 28 yrs.,occ. & r/o as above.
6 Sandipan s/o Bhanudas Mulay,
aged 39 yrs.,occ. & r/o as above.
7 Ashruba s/o Gyanba Mulay,
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3
aged 49 yrs.,occ. & r/o as above. ...Respondents
(Orig. Accused)
.....
Shri S.D.Kaldate, APP for the appellant
Shri R.N.Dhorde, advocate for respondents
.....
CORAM : NARESH H. PATIL
AND
SHRIHARI P.DAVARE, JJ.
DATE OF RESERVING
THE JUDGMENT : 12.10.2009
DATE OF PRONOUNCING
THE JUDGMENT : 16.10.2009
JUDGMENT :(Per Shrihari P. Davare, J.) 1 Perused. Heard learned respective counsel for the parties.
2 Challenge in these two appeals is to the judgment and order rendered by the learned Additional Sessions Judge, Ambajogai in Sessions Case No. 32 of 1991 on 19.5.1998 convicting accused nos. 1 to 7 for the offence punishable under Section 325 of the Indian Penal Code and sentencing them to suffer R.I. for 5 years and fine and also convicting them for the offence punishable under Section 452 of the Indian Penal Code and sentencing them to suffer R.I. for 2 years and fine and also ::: Downloaded on - 09/06/2013 15:14:36 ::: 4 convicting them for the offence punishable under Section 201 of the Indian Penal Code and sentencing them to R.I. for 1 years and fine; and acquitting them for the offences punishable under Sections 147, 148, 302 r/w 149 of the Indian Penal Code.
3 The appellants (original accused nos. 1 to 7) have assailed the said judgment and order by Criminal Appeal No. 151 of 1998 challenging the conviction and sentence inflicted upon them; whereas the appellant (State) has filed Criminal Appeal No. 338 of 1998 challenging the said judgment and order of acquittal of the respondents (original accused) therein and also prayed for enhancement of the sentence inflicted upon the respondents thereon.
4 The factual matrix of the prosecution case are, the victim Sakharam had two brothers, namely Parasram and PW3- Narhari, who were the residents of Kadamwadi and they were already separated and deceased Sakharam and Parasram used to reside separately in one Wada; whereas Narhari was residing in another house on the western side of the said Wada. Deceased Sakharam had retired from Army about 2-3 months prior to the incident and he was residing with his wife, namely Sojarabai @ ::: Downloaded on - 09/06/2013 15:14:36 ::: 5 Jaimala and their children, namely PW7- Ravi, Ramesh, Pandurang and Surekha. Moreover, accused no.1 Baburao i.e. father-in-law of deceased Sakharam also used to reside with them at the relevant time, as well as victim Sakharam's servant, namely PW4-Manik Shinde also used to reside with them. In fact, accused no.1 Baburao and other accused persons are the residents of village Umri having distance of 2 kms. from village Kadamwadi.
5The alleged incident occurred on 24.12.1990. PW7-Ravi was in 9th standard at the relevant time, who had returned back from the school at about 5.00 p.m. and he found that his house was locked and, therefore, he went to the field, but did not find his mother there and, therefore, returned back to the house and found that door of his house was opened and his mother was sitting in the house. He took his meal and went to Kotha situated about 100 to 150 feet on the southern side of the field and thereafter stood on the way and saw that his father was returning from Kaij on bicycle. Thereafter within five minutes he saw that his father climbed on tin sheet roof and smoke was coming out of the house. Hence, he immediately rushed to the house and saw that his mother was lying on the ground and father was extinguishing the fire by wrapping bed upon her. His father, namely Sakharam told him that mother set herself on fire. PW3- ::: Downloaded on - 09/06/2013 15:14:36 ::: 6 Narhari i.e. uncle of PW7-Ravi was also present there. Hence, immediately PW7-Ravi rushed to the thrashing flour and informed the said fact to his grand-father i.e. accused no.1 Baburao Bhairat and they returned back to the house. Accused no.1 Baburao asked Sakharam how it had happened and he stated that he would see to him and left the house immediately for Umri.
6 According to the prosecution, after the lapse of about one hour, PW7-Ravi heard the noise from outside of pelting stones towards his house and hence, he immediately closed the door from inside. He found that assailants were pelting stones and abusing. He identified the voice of accused no.1 Baburao Bhairat and said that his daughter expired and now they would kill Sakharam and burn both the dead bodies together. Out of the said assailants, four persons climbed on the tin sheet roof of Sakharam's house and removed said tin sheets and pelted stones from upper side and stone pelted by one assailant was hit upon the head of Sakharam and he fell on the ground. Moreover, Baburao Bahirat i.e. accused no.1, and other two accused persons break opened the door by throwing stones and entered inside the house, as well as above referred four accused who had climbed on the roof also got down and all seven accused assaulted Sakharam by stones. PW7-Ravi was frightened and left ::: Downloaded on - 09/06/2013 15:14:36 ::: 7 the house and came outside and stood near water reservoir.
7 It is also the case of the prosecution that PW3-Narhari also heard the noise of pelting of stones on the tin sheet roof of Sakharam's house and, therefore, immediately rushed to his house by a lane and saw that accused no.1-Baburao was standing in front of his house and some persons had entered inside the house and about 25 persons were outside the house and as soon as accused no.1 Baburao saw PW3-Narhari he stated that catch him and kill him and, therefore, PW3 Narhari was frightened and rushed and stopped near the water reservoir.
8 According to the prosecution, PW4 Manik Shinde also learnt from 2-3 female persons while returning back from the field to the house of his master Sakharam that wife of his master died by burning. Hence, he went inside the house of Sakharam and saw dead body of Sojarabai lying on the ground in burnt condition.
He came out of the house and stood near water reservoir and while he was standing there, about 15 persons came there and started pelting stones on the house of Sakharam. He identified accused no.1 Baburao as the assailant. He was frightened by the said stone pelting and hence went to Maroti temple and heard the voice of his master, "do not kill me". It is also the case of ::: Downloaded on - 09/06/2013 15:14:36 ::: 8 prosecution that PW5-Dwarkabai w/o Parasram returned back from the field and learnt from PW7-Ravi that his mother committed suicide by burning. At that time she heard noise of hitting of stone on iron sheet. Hence, immediately she came out of the house and saw 5-6 persons entered the house including accused no.1 Baburao and accused no.5 Bajirao. They stated that "pull him out and kill him". Thereafter she left for field and remained there for whole night.
9 It is further case of prosecution that PW7-Ravi and PW3- Narhari heard the shouts of Sakharam not to kill him and save him and they also heard shouts of Sakharam, "Aai Ga Melo". After some time the shouting was stopped. Accused no.2 Nanabhau and accused no.4 Subhash thereafter dragged Sakharam by catching his both legs and took him outside the house and dragged through the way going towards Maroti temple towards cemetery;
whereas PW7-Ravi's mother was taken out of the house and took to cemetery in a Chaddar. The aforesaid culprits collected fuel-
wood, fodder, dry grass, prepared its heap and set on fire both the victim Sakharam and his wife Jaimala in the cemetery and thereafter all the said accused left the said place and went towards their village.
::: Downloaded on - 09/06/2013 15:14:36 ::: 910 It is also the case of prosecution that after the occurrence of the said incident, PW3-Narhari immediately rushed to police station Kaij and narrated the afore said facts to the police. Thereafter PW3-Narhari and police went to cemetery and they saw 2 dead bodies burning and dead body of Sakharam was partly burnt. Two police personnel were deputed there and other police personnel returned back to police station. Statement of PW3 Narhari was reduced into writing and offence was registered accordingly. Thereafter the police personnel and PW3 Narhari returned back to Kadamwadi at sun rise time and two panchas were called and PW3 Narhari identified the dead body of Sakharam in presence of panchas and inquest panchanama of dead body of Sakharam was drawn and PW3 Narhari also showed the scene of occurrence of the incident in the house of Sakharam and police prepared the panchanama of scene of offence. The police personnel also called PW1 Dr. Arun Virdhe, Medical Officer, Primary Health Centre, Kaij, who came to the cemetery and found dead body of a male person partly burnt, but could not give the opinion regarding cause of death. The parts of the dead body were sent to Anatomy Department at Ambajogai for expert's opinion. PW1 Dr. Virdhe could not give any opinion about cause of death as the body was completely burnt. The recovered bones were sent to Anatomy Department for expert's opinion, however, ::: Downloaded on - 09/06/2013 15:14:36 ::: 10 no opinion was received. The police personnel recorded the statements of witnesses during the course of investigation.
11 After completion of investigation, charge sheet was filed against the accused persons for the offences punishable under Section 147, 148, 452, 302, 201 r/w Section 149 of the Indian Penal Code before the leaned Judicial Magistrate, First Class. Thereafter the said case was committed to the Court of Sessions, since the offence punishable under Section 302 of the Indian Penal Code was exclusively triable by the Sessions Court.
Thereafter accused persons were charged and tried for the offences punishable under the aforesaid Sections in Sessions Case No. 32 of 1991 by the learned Additional Sessions Judge, Ambajogai and came to be convicted for the offences punishable under Sections 325, 452 and 201 of the Indian Penal Code and were sentenced as afore said by the judgment and order delivered by the learned Additional Sessions Judge, Ambajogai on 19.5.1998, but they were acquitted of the offences punishable under Sections 147, 148, 302 r/w Section 149 of the Indian Penal Code. Being aggrieved and dissatisfied by the said judgment and order, the accused persons as well as the State have preferred present both the appeals.
::: Downloaded on - 09/06/2013 15:14:36 ::: 1112 To substantiate the charges levelled against the accused persons, the prosecution examined in as much as 8 witnesses as mentioned below :-
P.W.No. Name & description Exh. No. 1 Dr.Arun Virdhe, Medical Officer, 27 Primary Health Centre, Kaij, who performed the postmortem on dead body of Sakharam and dead body of Jaimala.
2 Gorba Korde, Panch 33for the inquest panchanama of dead body of Sakharam and scene of offence panchanama.
3 Narhari Kadam, Complainant - 36Eye witness, brother of victim Sakharam.
4 Manik Shinde, servant of deceased 41Sakharam.
5 Dwarkabai Parasram Kadam, 42sister-in-law of deceased Sakharam 6 Sk.Abbas Sk. Mohioddin, 43 Police Head Constable, who was deputed at cemetary.
7 Ravi Sakharam Kadam, 52Eye witness, son of victim Sakharam.
8 A.P.P. Madhukar Govindrao 57Bhale, Investigating Officer.
::: Downloaded on - 09/06/2013 15:14:36 ::: 1213 We have perused the ocular as well as medical evidence adduced by the prosecution and coming to the evidence of the complainant, namely PW3 Narhari Kadam, at the first instance, he has stated that the incident occurred on 24.12.1990 and on that day he had been to Kaij for selling Mug at about 11.00 a.m. to 12.00 noon and returned back to Kadamwadi at about 4.00 p.m. to 5.00 p.m. And met PW7 Ravi, who caught him and started weeping. On inquiry, he disclosed that his mother committed suicide by setting herself on fire and his father Sakharam removed the tin sheet of the roof and entered into the room and extinguished the fire by wrapping bed around her and unbolted the door and opened it. PW7 Ravi also showed the place of incident to him where accused no.1 Baburao Bhairat was present and his brother Sakharam was sitting there. Accused no.1 Baburao Bhairat stated that, "is it look good and I would see Sakharam". Thereafter accused no.1 Baburao Bhairat left for Umri immediately. PW3 Narhari went into next room and found the body of Jaimala lying on the floor in burnt condition. PW3 Narhari was there for half an hour and tried to pacify PW7 Ravi and deceased Sakharam and since it struck him that bullock cart along with bullocks were standing on the road, he left the house of Sakharam and took the bullock cart to cattle shed and went to his house. It has come in the evidence of PW3 Narhari that as ::: Downloaded on - 09/06/2013 15:14:36 ::: 13 soon as he came out of the cattle shed, he heard noise of pelting stones on tin shed roof from Sakharam's house. Hence, he rushed to the said place through a lane and saw accused no.1 Baburao Bhairat standing in front of Sakharam's house and some persons had already entered inside the house and about 25 persons were outside the house. Accused no. 1 Baburao stated that, "catch him, kill him". Hence, PW3 Narhari was frightened and rushed back and went near water reservoir and stood there. He also heard voice of shouting of his brother Sakharam that, "do not kill him, save him". He also heard voice of accused no.1 Baburao Bhairat saying that, "drag him out, kill him".
14 Thereafter PW3 Narhari rushed and went to Kaij police station and disclosed the afore said incident to police personnel and asked for police help, but since the police vehicle was not available, private vehicle was arranged and thereafter PW3 Narhari and police arrived at Kadamwadi. Thereafter PW7 Ravi narrated that the assailants kill his father Sakharam by stones and pulled his body in the cemetery and also carried the dead body of Jaimala and set both the bodies into fire in cemetery.
Hence, PW3 Narhari and police personnel went to cemetery and saw two dead bodies burning and dead body of his brother Sakharam was partly burnt. Two police personnel were deputed ::: Downloaded on - 09/06/2013 15:14:36 ::: 14 there and PW3 Narhari and other police personnel went to police station and report made by PW3 Narhari was reduced into writing, which is marked as Exh.37.
15 According to PW3 Narhari on the next day, panchas were called and he identified dead body of his brother Sakharam and inquest panchanama thereof was prepared. PW3 Narhari also showed the place of incident ig and spot panchanama was also prepared and stones stained with blood were found on the spot of incident.
16 During cross-examination PW3 Narhari stated that when he went to the police station for the first time and narrated the incident, it was not reduced into writing by the police personnel and after he reached to Kadamwadi with police personnel, he alone went to his house and they did not visit the house of Sakharam at that time, nor PW7 Ravi came out of his house at that time. He also stated that when they visited cemetery, dead body of Sakharam was lying and his head was towards southern side and just to it's western side another body was lying in burning condition, but it is pointed out that there is no reference of the second dead body in his first information report.
He further stated that when accused no.1 Baburao threatened ::: Downloaded on - 09/06/2013 15:14:36 ::: 15 that he would see Sakharam, he did not feel that he should seek police protection.
17 The defence has also taken out some omissions in the police statement of PW3 Narhari amounting to improvement in his testimony as regards disclosure of PW7 Ravi about the fact that his father removed the tin sheet roof, entered inside the room, extinguished the fire and opened the door and also as regards the narration by PW3 Narhari to police that he went into the room and saw dead body of Sojarabai lying in burnt condition; and also as regards his narration that he was in the house of Sakharam for half an hour and tried to pacify PW7 Ravi and Sakharam and thereafter took the bullock cart to his house; and also as regards his narration to police that while he was in his cattle shed, he heard noise of pelting stones on the roof of tin sheet and thereafter immediately rushed towards Sakharam's house through lane and also his narration to police that he saw accused no.1 Baburao Bhairat standing in front of Sakharam's house. He further stated that he does not recollect whether he narrated before police that accused no.1 Baburao Bhairat after seeing him stated that, "catch him and kill him" and thereafter he rushed back and stood at the side of water reservoir, but could not assign any reason for non-mention thereof in first information report.
::: Downloaded on - 09/06/2013 15:14:36 ::: 16The defence has also taken out the improvement in his testimony amounting to omission in the first information report that he heard the voice of his brother, "do not kill me, save me".
18 Besides that, the defence has also pointed out the contradiction in respect of aspect that PW3 Narhari had been to cemetery along with police and saw two dead bodies burning and also as regards seeing the dead body of Sojarabai @ Jaimala at cemetery, which portion is marked 'A' in the first information report Exh.37.
19 Keeping in mind the testimony of PW3 Narhari and the contents of the complaint lodged by him on 25.12.1990 at Exh.37 and coming to the deposition of PW7 Ravi Kadam i.e. the eye witness, who has stated that he was about 16 years old and was studying in 9th standard at the relevant time i.e. on the date of incident i.e. 24.12.1990 and on that day he returned from the school at about 5.00 p.m. and found that his house was locked and hence he kept his bicycle there and went to the field to see his mother, but she was not in the field and, therefore, he returned back to the house and found that door of the house was open and his mother was sitting inside the house. Hence, he took his meal and went to Kotha, which is situated at a distance of 100 ::: Downloaded on - 09/06/2013 15:14:36 ::: 17 ft. to 150 ft. from the house and stood on the way and saw his father returning from Kaij by a bicycle. Thereafter within five minutes he saw that his father climbed on the tin sheet roof and smoke was coming out of the house and, therefore, he immediately rushed towards the house and saw that his mother was lying on the ground and his father was trying to extinguish the fire by wrapping bed around her. His father also told him that his mother set herself on fire. Hence PW7 Ravi immediately rushed towards thrashing flour and informed the said fact to his grand-father accused no.1 Baburao Bhairat that her mother set herself on fire. Thereupon, accused no.1 Baburao Bhairat and PW7 Ravi jointly returned back to the house. PW3 Narhari i.e. uncle of PW7 Ravi was also sitting with Sakharam. Accused no.1 Baburao saw Ravi's mother lying on the ground and, therefore, he asked Sakharam how it had happened and he would see him. After uttering such words, he left the house immediately. After some time PW3 Narhari also left and PW7Ravi, his father Sakharam sat there.
20 It is the version of PW7 Ravi that after about one hour he heard the noise of pelting stones and, therefore, he immediately closed the door from inside. Some persons were abusing and pelting stones towards his house. He identified voice ::: Downloaded on - 09/06/2013 15:14:36 ::: 18 of accused no.1 Baburao Bhairat, who stated that, "our daughter expired and now we would kill Sakharam and burn the dead bodies together". He also stated that accused no.4 Subhash, accused no.2 Nanabhau, accused no.7 Ashruba and accused no.6 Sandipan climbed on the tin sheet roof and removed some sheets and threw stones from the roof and the stone thrown by accused no.2 Nanabhau hit upon the head of his father and thereby he fell on the ground. He further stated that accused no.1 Baburao and accused no.3 Bankat and accused no.5 Bajirao broke open the door by throwing stones and all the said 7 accused persons entered into the house and assaulted his father by stones. Due to fear PW7 Ravi went out of the house and stood near water reservoir.
21 At this juncture, his paternal uncle PW3 Narhari came there and the assailants rushed towards him and thereupon he ran away. He also stated that his father was shouting that he should not be killed and he also shouted, "Aai Ga Melo" and after some time the said shouts were stopped. He further stated that accused no.2 Nanabhau and accused no.4 Subhash dragged his father out of the house by catching his legs and took him to the cemetery as well as the said assailants lifted his mother after wrapping one Chaddar on her dead body and collected fuel wood, ::: Downloaded on - 09/06/2013 15:14:36 ::: 19 fodder, dry grass and prepared its heap and his parents were ablazed and thereafter left the said place. PW7 Ravi identified accused nos. 1 to 7 as the same culprits.
22 During cross-examination, PW7 Ravi stated that he had cordial relations with accused no.1 Baburao and he also made request to him not to assault his father. Nobody from village came there, because houses were closed. He also did not go to house of any of the villager. There were about 15 to 20 persons outside the house, but he did not request them to save his father.
He also stated that when he saw his mother inside the house, he had no talk with her. He saw that his mother was burning and father was extinguishing the fire. He also admitted that he and his father did not take any steps for taking his mother to hospital. He further stated that he and his father only were sitting near the body of his mother for half an hour. He does not remember the exact time of arrival of the accused persons. He further stated that it did not happen that after departure of accused no.1 Baburao they bolted the door from inside and the said contents are marked portion 'A' in his police statement amounting to contradiction.
23 Learned defence counsel took out some improvements ::: Downloaded on - 09/06/2013 15:14:36 ::: 20 in the testimony of PW7 Ravi amounting to omission in his police statement about climbing Nanabhau-accused no.2, Subhash-
accused no.4, Ashruba-accused no.7 and Sandipan-accused no.6 on the roof and pelting of stones by them; and also as regards breaking of door of the house by accused no.1 Baburao, accused no.3 Bankat and accused no.4 Bajirao by throwing stones; and also as regards assailants rushing towards his uncle Narhari and their statement that they would kill him; and also as regards his father shouting as "do not kill me, Melo"; and also as regards collecting fodder, dry grass by the assailants/accused persons;
and also as regards stating names of accused no.5 Bajirao, accused no.6 Sandipan, accused no.7 Ashruba as assailants of his father. Moreover, he denied that he has no knowledge as to who lifted his mother and that he stated in his police statement that accused lifted his mother amounting to contradiction in respect of portion marked 'C' in his police statement. He further stated that due to his inability he could not see whether his father has sustained any bleeding injury.
24 Moreover, PW7 Ravi also stated that it did not so happen that 20 to 25 persons entered into his house amounted to contradiction in respect of portion marked 'B' in his police statement.
::: Downloaded on - 09/06/2013 15:14:36 ::: 2125 That takes us to the testimony of PW2 Gorba Korde, panch to the inquest panchanama of dead body of Sakharam and spot panchanama, who stated that on 25.12.1990 he acted as panch and PW3 Narhari pointed out the place where his brother and wife were burnt and they noticed half burnt dead body of Sakharam, but 2 fingers, thumb and finger adjoining to it were intact and rest of the 3 fingers were partly burnt and just adjoining the said body there was another dead body and they saw 9 bangles near another completely burnt body. The police personnel also found one wrist watch near partly burnt dead body, same was seized as well as 9 bangles were seized under inquest panchanama Exh.34.
26 He further stated that thereafter PW3 Narhari took them to the place of incident and showed the same and they found 5-6 pieces of sari in torn condition and 8 beads of gold as well as one kerosene can, one burnt match stick and police personnel seized the same. They also noticed one sheet of roof was removed and the police personnel prepared the spot panchanama. Moreover, there were 5-6 blood stained stones and one brick and police personnel seized the same. They also noticed 2 tin sheets of the roof were removed and one wooden ::: Downloaded on - 09/06/2013 15:14:36 ::: 22 bed was removed with earth thereon and there were wooden planks of the door and the name of Sakharam Tukaram was written thereon. Thereafter PW3 Narhari showed the panchas the way through which his brother was dragged and they noticed signs of dragging of body and at the distance of 10-15 paces they also noticed some stones having blood and same were seized under the said spot panchanama Exh.35. The police personnel also seized pieces of sari article no.3, beads of gold article no.4, plastic can article no.5 and muddemal property article no.6 under the said spot panchanama.
27 Turning to the medical evidence i.e. the testimony of PW1 Dr. Arun Virdhe, wherein he stated that in December, 1990 he was working as Medical Officer in Primary Health Centre, Kaij and police personnel called him at Kadamwadi village on the same day and thereafter he went to funeral place and saw 2 dead bodies, out of which one was completely burnt and another was partly burnt. On observation of partly burnt dead body, he stated that no injury was found on the head and forearm, but it was difficult to comment as regards the other parts. There was no evidence of fracture of skull. On opening the skull, no fracture was visualized . He further stated that on afore said examination, no opinion regarding cause of death could be given. From the face of ::: Downloaded on - 09/06/2013 15:14:36 ::: 23 dead body, PW3 Narhari and his brother Parasram identified the same as the dead body of their brother Sakharam Tukaram Kadam.
28 Accordingly, PW1 Dr. Virdhe issued provisional certificate giving cause of death at Exh.28, as well as prepared the postmortem report at Exh.29. He also stated that it was a dead body of male person and if a person is beaten by stone, death can be happened due to hemorrhage without any fracture.
He further stated that death of any person can be happened if he is beaten by the stone like muddemal article no.7. He also stated that in case of burnt body, the opinion regarding injuries and hemorrhage is not possible.
29 As regards another dead body PW1 Dr. Virdhe stated that it was completely burnt and no opinion regarding cause of death can be given, since the body was completely burnt. He sent the bones thereof to the Anatomy Department, Ambajogai for expert's opinion. He examined the said dead body along with Dr. P.C.Tambade and gave the probable cause of death certificate, which is proved at Exh.30. Later on postmortem report was also prepared and it is proved at Exh.31. He further stated that as the second dead body was completely burnt, he was unable to ::: Downloaded on - 09/06/2013 15:14:36 ::: 24 identify whether it was of male or female. He further stated that till the date of his deposition he had not received the report from the expert.
30 During cross-examination PW1 Dr. Virdhe stated that the fingers of left arm of the first dead body i.e. of Sakharam were intact. According to him, even if the face of body is burnt, his close relatives can be able to identify it and further stated that the entire face of the dead body was not burnt in the instant case.
He also stated that death of person having heart disease is possible by shock and even a person can die due to death of his close relative or if he felt guilty conscious and apprehends that somebody would kill him. He further stated that if a person is beaten with the stone like Article no.5, there is possibility of fracture. Nobody identified dead body in his presence. He also stated that he examined the said dead body at the distance of half km. from the village.
31 According to the prosecution, PW7 Ravi Kadam is the star witness,who witnessed the occurrence of the incident, but his testimony was challenged by the defence on various counts stating that his conduct and behaviour was highly unnatural and questionable, since he did not take any steps for taking his ::: Downloaded on - 09/06/2013 15:14:36 ::: 25 mother to the hospital, nor tried to talk to his mother, nor disclosed the facts to any of his neighbourers, nor called anybody for help. It was also argued that why the statement of PW7 Ravi was not recorded by police personnel when police met him in the night and why it was recorded on the next day and there are material omissions, infirmities and discrepancies and his evidence is of interested witness and is foisted as eye witness and hence it is submitted that his testimony cannot be believed in respect of occurrence of the incident.
32 According to the prosecution, the testimony of PW7 Ravi is quite natural and since he is a boy of 16 years at the relevant time, he might not have attempted to leave the house.
It is stated that one cannot expect from a boy of 15 to 16 years old that he would alone take the steps for taking his mother to the hospital. According to PW7 Ravi, when he reached to the house after noticing the smoke coming out, he saw his mother in burning condition and father extinguishing fire and, therefore, rushed towards his grand father accused no.1 Baburao at the thrashing flour and brought him to the house, which appears to be natural conduct of a boy of 16 years old by calling elderly person. It is also submitted that his mother Jaimala was already lying on the ground in burnt condition and, therefore, there was no question of ::: Downloaded on - 09/06/2013 15:14:36 ::: 26 PW7 Ravi talking, although he had not stated in clear terms that she had already expired. Besides that, it is submitted that PW7 Ravi has given the explanation that all the neighbourers had already closed their doors due to arrival of sudden mob who started pelting stones and somebody climbed on the roof and some entered in the house and assaulted father with stones. It is not expected from a boy of 16 years that he would call any neighbourer for help.
33 We have scrutinized the testimony of PW7 Ravi and also considered the submissions advanced by the learned counsel for the parties in that respect anxiously and we are of the considered view that the version given by PW7 Ravi is quite natural and his plight is required to be considered visualizing his position at the relevant time, since suddenly he saw that his mother was lying on the ground in burning condition and his father was extinguishing the fire by wrapping bed on her person and, therefore, it is quite natural that he immediately rushed towards the grand father i.e. accused no.1 Baburao to thrashing flour and informed him about the same and called along with him. PW7 Ravi was about 16 years old at the relevant time, which is the age of understanding and listening to the conversation of accused no.1 Baburao and his father Sakharam, during which accused no.1 Baburao asked his ::: Downloaded on - 09/06/2013 15:14:36 ::: 27 father "how it had happened and he would see him" and after uttering said words, accused no.1 Baburao left the house immediately, which itself indicates the motive of accused no.1 Baburao in respect of the further incident.
34 As regards the further incident, PW7 Ravi has categorically stated that after lapse of about one hour he heard the noise and some persons pelting stones on their house and his natural reaction was to close the door from inside immediately.
He identified the voice of his grand father i.e. accused no.1 Baburao who was stating that "our daughter expired, now we would kill Sakharam and burn the dead bodies together". He also identified the four persons who climbed on the tin sheet roof as Subhash-accused no.4, Nanabhau-accused no.2, Ashruba-accused no.7 and Sandipan-accused no.6 who threw stones after removal of tin sheets into the house and stone thrown by accused no.2 Nanabhau hit on the head of his father and thereby he fell on the ground. He also narrated that accused no.1 Baburao, accused no.
3 Bankat and accused no.5 Bajirao broke open the door by throwing stones and thereafter all the said seven accused persons entered into the house and assaulted his father by stones. It was quite natural that he was frightened and went outside the house and stood near the water reservoir. As regards ::: Downloaded on - 09/06/2013 15:14:36 ::: 28 the shouts of his father, he has categorically stated that he was shouting, "Aai Ga Melo" and that he should not be killed and after some time the said shouts were stopped. He saw accused no.2 Nanabhau and accused no.4 Subhash dragging his father by catching hold of his legs through the way towards Maroti temple towards cemetery and his mother was lifted after wrapping in one Chaddar. He also witnessed that culprits collected fuel wood, fodder, dry grass and prepared heap of it and after igniting the same, they were put into fire. Thereafter accused nos. 1 to 7 left the said place and PW7 Ravi identified them in the court.
35 No doubt there are some omissions and contradictions in the testimony of PW7 Ravi, but same do not go to the root of the matter and have not shaken the very occurrence of incident witnessed by him. Moreover, the discrepancy that his statement was not recorded in the very night of occurrence of the incident cannot be construed as sufficient to disbelieve his testimony. In fact, the police personnel arrived at Kadamwadi at 10.30 p.m. to 11.00 p.m. and even the crime was not registered and police personnel rushed to Kadamwadi to save the deceased and, therefore, it cannot be expected that at such crucial time police would record statement of PW7 Ravi and observation to that effect made by the learned Trial Judge cannot be faulted with.
::: Downloaded on - 09/06/2013 15:14:36 ::: 2936 Turning to the testimony of PW3 Narhari, it was canvassed by the learned defence counsel that his conduct appears to be quite unnatural, since although he learnt that Sojarabai committed suicide, he, instead of making report to police or police patil, consumed time in other work and did not disclose the said fact to anybody else. In the natural course of events, if a man gets knowledge about his brother'w wife committing suicide, he would immediately rush to make report to police or at least to police patil, but PW3 Narhari did nothing and wasted time in other work.
37 However, we do not find any substance in the said argument, since PW3 Narhari has made it clear in his cross-
examination that he felt to go to police patil or to police station for lodging the report in that respect. As per his version, after getting the knowledge of committal of suicide by Jaimala @ Sojarabai, he waited there for half an hour and when it struck to him that loaded cart was left on the road, he took the same to his house and unloaded it and brought it to Kotha after setting the bullocks free therefrom. The learned Trial Judge observed that it cannot be expected that every man would behave in certain line and it is quite probable that Narhari might have thought that already ::: Downloaded on - 09/06/2013 15:14:36 ::: 30 Jaimala was expired and after doing other urgent work he would proceed to lodge the report. According to him, he waited there in the house of Sakharam for half an hour and for doing other urgent work he might have consumed half an hour or more or less and while doing the work in Kotha he heard the noise and, therefore, he did not find much time to go to police patil, which is 2 kms.
away from Kadamwadi or to police station, which is about 4 kms.
away from Kadamwadi and hence, he could not lodge the report immediately and the said conduct cannot be construed as unnatural conduct and no fault can be found in the observations made by the learned Trial Judge in that respect.
38 Besides that, PW3 Narhari approached to the police station first time and he narrated the incident and requested them to visit Kadamwadi and sought the police protection and time was consumed for arranging the private vehicle, since police vehicle was not available and considering the urgency in the matter, the police might have thought to visit the place of incident firstly without taking down the report and the said aspect cannot be construed as an infirmity in the testimony of PW3 Narhari.
39 It was canvassed by the learned counsel for the ::: Downloaded on - 09/06/2013 15:14:36 ::: 31 defence that though Narhari saw a mob of 25 persons pelting stones and accused no.1 Baburao Bhairat uttered the words that he would see to Sakharam, PW3 Narhari did not take steps for seeking police protection or did not call the persons from the village for help.
40 In the said context, there is no dispute that accused no.
1 Baburao Bhairat stated that ig he would see to Sakharam in presence of PW3 Narhari and left the house of Sakharam, but apparently the words uttered by accused no.1 Baburao Bhairat that he would see to Sakharam do not contemplate that accused no.1 Baburao Bhairat would immediately bring a mob of 25 persons envisaging PW3 Narhari to seek police protection and call villagers for help. Besides, it has also come in evidence that when the mob entered into the village and started pelting stones, the villagers closed their doors and nobody dared to come out. Under such circumstances, there is no substance in the said contention that PW3 Narhari did not call anybody for help, and in fact, his conduct appears to be natural, since he was frightened and he left the place and went to police station and brought the police personnel to Kadamwadi and observations made to that effect by the learned Trial Judge require no interference.
::: Downloaded on - 09/06/2013 15:14:36 ::: 3241 It was canvassed by the learned counsel for the accused that the prosecution has not examined the independent witnesses to establish the occurrence of the alleged incident and the prosecution has examined only interested witnesses, namely PW7 Ravi and PW3 Narhari, who are closely related to Sakharam and, therefore, submitted that the testimonies of said interested witnesses are required to be discarded.
42In the said context, we may refer to the cases relied upon by the learned counsel for the accused to substantiate his conentions as mentioned below :-
(1) It is held in the case of Harijana Thirupala and others vs Public Prosecutor, High Court of A. P., Hyderabad reported in (2002) 6 SCC 470 that non-examination of independent witnesses by prosecution on ground that none came forward to give evidence because of fear of accused cannot be accepted in absence of evidence showing that the accused were notorious criminals or were a terror in the area. In such situation non-
examination of independent witnesses would seriously impair credibility of the prosecution case.
(2) In Deepak Kumar vs Ravi Virmani and another, ::: Downloaded on - 09/06/2013 15:14:36 ::: 33 reported in (2002) 2 SCC 737, it is held by the Supreme Court that although independent witnesses were available at the place of occurrence, but no explanation was given for their non-
examination and even on facts it was held that evidence on record was not leading to the only conclusion of guilt of the accused and a doubt arising regarding the prosecution case. The Trial Court erred in convicting the accused and sentencing him to death and also High Court erred in confirming the conviction though altered the sentence of death to that of imprisonment for life.
43 No doubt the prosecution relied upon the testimony of PW7 Ravi and PW3 Narhari, but since the evidence of PW7 Ravi is of an eye witness and since the testimony of PW3 Narhari can also be construed as that of an eye witness to some extent, even though they are related to deceased Sakharam, their testimonies cannot be discarded on the sole ground that they are closely related to Sakharam, but their testimonies are required to be scrutinized closely and after close scrutiny thereof, their testimonies can be construed as trustworthy. Besides, as mentioned herein above, the villagers had closed their doors and windows and nobody from the village dared to come to the spot of incident and, therefore, there was no possibility of availablity of ::: Downloaded on - 09/06/2013 15:14:36 ::: 34 independent witness and facts and circumstances of the above referred cases and facts and circumstances of the present case differ from each other, and observations made therein cannot be of any aid or assistance to the defence in the present case.
44 The prosecution sought corroboration from the testimonies of PW4 Manik Shinde-servant of deceased Sakharam and PW5 Dwarkabai Kadam-sister in law of deceased Sakharam respectively. However, the learned Trial Judge did not find the testimonies of PW4 Manik Shinde and PW5 Dwarkabai Kadam as believable and did not rely upon the said testimonies to connect the accused with the alleged crime and considering the reasoning adopted therefor and observations made in that respect by the learned Trial Judge we do not find any interference therein.
45 As regards the testimony of PW6 Shaikh Abbas Shaikh Mohiuddin, Police Head Constable, his testimony is corroborated with the testimonies of PW7 Ravi and PW3 Narhari to some extent and he stated that on 24.12.1990 as per oral order of P.S.O. he accompanied with Narhari along with other police personnel to Kadamwadi and they reached there at about 10.30 p.m. They did not see any person in the village. They visited the house of Sakharam and door of the said house was broken and tin sheets ::: Downloaded on - 09/06/2013 15:14:36 ::: 35 of the house were removed and some stones were lying inside the room. They met PW7 Ravi there, who disclosed the occurrence of the incident to them and also learnt that dead bodies of their parents were burnt in the cemetery. Accordingly, they went to cemetery and PW6 Shaikh Abbas was deputed at cemetary for whole night. Admittedly there is contradiction between the testimonies of PW3 Narhari and PW6 Shaikh Abbas in respect of place at which Ravi met them, since according to PW6 Shaikh Abbas PW7 Ravi met him in Sakharam's house and according to PW3 Narhari, PW6 Ravi met them at Narhari's house, but considering the position that witnesses were depositing after the substantial period of 7-8 years from the date of the occurrence of the incident, same cannot be construed as fatal to the case of prosecution and testimony of PW6 cannot be discarded on the same count.
46 The learned counsel for the accused argued that there is no evidence in respect of cause of death of Sojarabai @ Jaimala and, therefore, the prosecution has failed to prove that Sojarabai @ Jaimala met with homicidal death and her death was caused due to burning. In the said context, it is necessary to note that PW1 Dr. Virdhe stated that he could not give any opinion as to the cause of death. No doubt the dead body of Sojarabai was ::: Downloaded on - 09/06/2013 15:14:36 ::: 36 completely burnt. It is the prosecution case that Sojarabai herself set on fire and expired immediately by burning. As mentioned herein above and as concluded, the testimony of PW7 Ravi is convincing and acceptable, which has been corroborated by the deposition of PW3 Narhari and by the testimony of PW2 Gorba Korde i.e. panch witness for spot panchanama, the prosecution has proved and established that Sojarabai @ Jaimala set herself on fire and her death was caused due to said burning. Moreover, the said finding is strengthened, since it has come in the evidence that Sojarabai was always ill and, therefore, this may be the reason for committal of the suicide.
47 As regards the motive, it has come in the evidence of PW7 Ravi and PW3 Narhari that when accused no.1 Baburao Bhairat saw the dead body of his daughter Sojarabai @ Jaimala, he asked deceased Sakharam how it happened and stated that he would see to Sakharam and left the house of Sakharam and after lapse of about one hour returned back with other assailants and the said facts proved by the prosecution cumulatively lead and establish the motive behind the occurrence of the incident.
48 The learned counsel for the accused also submitted that the prosecution failed to examine investigating officer Joshi, which ::: Downloaded on - 09/06/2013 15:14:36 ::: 37 is a serious lacuna in the prosecution case and it sustained fatal blow to the prosecution case and relied upon the case of Kapil Deo Sinha vs Kirandeo Prasad and Anr. reported in AIR 2009 SC 93, wherein it is held that :-
" The accused alleged to have fired at deceased who was sitting with his relativess and evidence of son of deceased contradicted to the evidence of eye witnesses. The prosecution not examined the investigating officer and doctor conducting autopsy and no reasons were given therefor and, therefore, accused was held to be entitled for acquittal. "
There is no doubt that prosecution failed to examine investigating officer Joshi and it is an infirmity in the prosecution case.
However, non-examination of investigating officer Joshi cannot be construed as that fatal, since there are no material omissions and contradictions in the testimonies of PW7 Ravi and PW3 Narhari and non-examination of investigating officer Joshi will not sustain fatal blow to the case of prosecution.
49 The learned counsel for the accused further argued that ::: Downloaded on - 09/06/2013 15:14:36 ::: 38 there is no proper identification of the dead body of deceased Sakharam. However, in the said context, PW1 Dr. Virdhe has stated that he found dead body of a male person, which was partly burnt and although eyes of said dead body were completely burnt, the anterior part was intact. According to him, from the face of the said dead body, identification was possible. It is pertinent to note that brothers of deceased Sakharam, namely PW3 Narhari and Parasram Kadam identified the said dead body.
Hence, from the evidence of PW1 Dr. Virdhe, PW3 Narhari and panch PW2 Gorba Korde, there is no dobut that the prosecution has established the identification of dead body of Sakharam.
50 The defence has strongly disputed the death of Sakharam as homicidal contending that there is no evidence as to the cause of the death. PW1 Dr. Virdhe did not notice any injury on the dead body and, therefore, it is submitted that prosecution failed to prove that deceased Sakharam met with the homicidal death. It was canvassed that death can be occurred by any other reason also i.e. due to shock in fear or due to injury on the delicate part. It is also submitted that PW1 Dr. Virdhe opined that death of a person having heard disease is possible by shock and due to death of close relative a person can die if he feels guilty conscious.
::: Downloaded on - 09/06/2013 15:14:36 ::: 3951 Learned counsel for the accused relied upon the observations made in the following cases :-
(1) It is held in the case of Purushottam and another vs State of M.P. reported in AIR 1980 SC 1873 that :-
"Where the Medical Officer who had performed the post-mortem examination gave clear, irrefutable reasons founded on physical facts noted by him at the autopsy in support of his firm opinion that the only external injury found on the body of the deceased could not be the result of two simultaneous blows and, in the ordinary course of human events and experience also. It was extremely improbaboe, that three blows simultaneously given by three different persons from different directions with sharp-edged weapon would land with such precision and exactitude so as to cause a single wound of such clean cut margins and such dimensions and other characteristics as those of the external wound found by the Medical Officer on the head of the ::: Downloaded on - 09/06/2013 15:14:36 ::: 40 deceased, the version of P.W.1 and P.W.2, the alleged eye-witnesses regarding the injury of the deceased being the result of three sepaate blows, was inherently improbable and intrinsically incredible and it could not be accepted in preference to the evidence of the Medical Expert."
(2) It is held in the case of Amar Singh and others vs State of Punjab, reported in AIR 1987 SC 826 (1), that :-
"In a murder case, there is inconsistency between testimony of sole eye witness and medical evidence, wherein eye witness deposed that several injuies were caused on ribs and abdomen of deceased by sharp weaspons, wherein not a single incised wound was found on the body of deceased as per medical report. There were contusions, abrasions and fractures, but the evidence of eye witness as to place of incident also found inconsistent. It was held that accused was entitled for benefit of doubt."::: Downloaded on - 09/06/2013 15:14:36 ::: 41
(3) It is held in the case of The State of Punjab vs Bhajan Singh and others, reported in AIR 1975 SC 258, that "the dead bodies were in a decomposed state and doctor did not send the dead bodies to an anatomy expert. Failure of doctor cannot be a ground for drawing an inference adverse to accused. Accused cannot be made to suffer because of that omission. Accused and not the prosecution would be entitled to get benefit of any gap or lacuna in prosecution evidence."
(4) It is held in the case of Kathi Odhabhai Bhimabhai and others vs State of Gujarat, reported in AIR 1993 SC 1193, as under
:-
" The High Court relying on the fractures of the ribs of the deceased, as found by the Doctor on internal examination held that these injuries must have been inflicted by blunt weapons by other accused. We must at once note that as already mentioned there was no corresponding external injuries. These fractures could be due to violent fall also. The High Court further observed that the evidence of P.W.2 though hostile can be relied upon. But P.W.2 did not ::: Downloaded on - 09/06/2013 15:14:36 ::: 42 speak anything about the occurrence. He deposed that he saw the four accused going away. When the evidence of P.W.1 is of doubtful nature regarding the participation of all the four accused and when there is no other direct evidence, the evidence of P.W.2 cannot be of any use. No doubt P.W.1 is an injured witness and his presence cannot be doubted but unfortunately his evidence is in conflict with medical evidence and the trial Court felt that it is not safe to convict the accused on his sole testimony. In such a situation and when the view taken by the trial Court is not unreasonable, no interference in an appeal against acquittal was called for."
(5) It is held in the case of Kedar Nath etc. vs State of M.P., reported in AIR 1991 SC 1224 as below :-
" Though there is no specific evidence as to the cause of death the prosecution proceeded on the presumption from the recovery of an empty cartridge seized from the side of the dead body that the deceased should have been murdered by shooting. Apart from this conjecture there is no evidence how the deceased met his end. Therefore, we are unable to agree with the finding of both the Courts below as the evidence relating to the murder charge is insufficient and is not worthy of acceptance. It seems that there was no charge u/S. 411. We think that it will not be worthhile to convict these two appellants u/S.411, IPC at the length of time - that too in the absence of any charge, though the appellant may not be prejudiced by such a conviction as the evidence, appearing on the records, puts them on notice.
..................... ....................... "::: Downloaded on - 09/06/2013 15:14:36 ::: 43
52 In the said context, the learned A.P.P. relied on the case of Ram Gulam Choudhary and others vs State of Bihar, reported in 2001 Cri.L.J. 463 , wherein it is observed by the Honourable Apex Court that :-
"It is not at all necessary for a conviction for murder that the corpus delicti be found.
Undoubtedly, in the absence of corpus delicti there must be direct or circumstantial evidence leading to the inescapable conclusion that the person has died and that the accused are the persons who had committed the murder."
53 Thus the Honourable Supreme Court has laid down the law of conviction that for an offence which does not necessarily depend upon the corpus delicti be found and it was observed that there may be reliable evidence of the commission of the offence of murder though the corpus delicti is not traceable.
54 We have scrutinized the evidence of PW1 Dr. Virdhe who stated that no opinion of death can be given as the body of deceased Sakharam was completely burnt. He even sent the parts of the dead body to Anatomy Department for expert's opinion at ::: Downloaded on - 09/06/2013 15:14:36 ::: 44 Ambajogai, but no report of expert as to the cause of death was received till the date of his deposition. According to PW1 Dr. Virdhe, no injuries were noticed on the parts saved from burning.
Thus there was absolutely no evidence as to the cause of death of deceased Sakharam.
55 In this scenario, learned counsel for the accused canvassed that since the prosecution has failed to prove that deceased Sakharam met with homicidal death and since there is no cogent evidence who gave fatal blow to victim Sakharam, the accused persons cannot be convicted for the offence punishable under Section 302 and even under Section 325 of the Indian Penal Code.
56 It is also submitted by learned counsel for the accused that since the prosecution has failed to prove the death of deceased as homicidal and since there is no evidence that the accused persons formed unlawful assembly and accused no.1 Baburao Bhairat collected the other accused persons and they had meeting of mind and they decided common object for committing murder of deceased Sakharam and whey they arrived at Kadamwadi, they were armed with deadly weapons, the Trial Court rightly acquitted the accused persons for the offences ::: Downloaded on - 09/06/2013 15:14:36 ::: 45 punishable under Section 302 r/w Sections 147, 148 and 149 of the Indian Penal Code.
57 The learned A.P.P. Submitted that PW7 Ravi has categorically stated that the stone pelted by accused no.2 Nanabhau upon deceased Sakharam hit on his head and thereby he fell on the ground and succumbed to the injuries and was expired. Moreover, it is also submitted by learned A.P.P. that it has also come in evidence of PW7 Ravi and PW3 Narhari that accused no.1 Baburao Bhairat left the house of deceased Sakharam threatening him that he would see Sakharam and went to Umri and returned back along with 20 to 25 assailants and shouted that since his daughter (Sojarabai) was burnt they would kill Sakharam and would burn both the bodies together, which itself indicates that there was motive and unlawful assembly of the accused persons and, therefore, accused persons deserve to be convicted for the offence punishable under Section 302 r/w Sections 147, 148 and 149 of the Indian Penal Code.
58 Considering the rival submissions, since the prosecution has miserably failed to prove the cause of death of deceased Sakharam and that he met with homicidal death and also there is no cogent evidence of meeting of minds of the accused persons to ::: Downloaded on - 09/06/2013 15:14:36 ::: 46 kill Sakharam and they arrived at Kadamwadi armed with deadly weapons with the said common object and after reaching Kadamwadi they started pelting stones and, therefore, there is no substance in the argument canvassed by the learned A.P.P. and the learned Trial Judge acquitted the accused persons from the offences punishable under Section 302 r/w Sections 147, 148 and 149 of the Indian Penal Code.
59Having the comprehensive view of the matter, we are of the considered view that the prosecution through eye witness PW7 Ravi has proved and established that all the seven accused persons entered inside the house of Sakharam and assaulted him by stones which were recovered from the said spot of incident and, therefore, it is amply clear that the accused persons had intention to cause grievous hurt to deceased Sakharam and hence, the learned Trial Court has rightly convicted the accused persons for the offence punishable under Section 325 of the Indian Penal Code and no interference therein is warranted.
60 As regards the sentence awarded to the accused persons for the offence punishable under Section 325 of the Indian Penal Code, the learned Trial Court has sentenced the accused persons to suffer R.I. for five years. However, learned ::: Downloaded on - 09/06/2013 15:14:36 ::: 47 counsel for the accused persons pointed out that accused no.1 Baburao Bhairat was of 64 years in the year 1991 and accused no.
2 Nanabhau was of 69 years in the year 1991 and, therefore, both must be above 80 to 85 years respectively. It is also submitted that the rest of the accused persons are the earning hands in their respective families and it is further submitted that there are no criminal antecedents of the accused persons and they are not the habitual offenders and in fact they are the agriculturists having the families. Hence, we have considered the said submissions and considering the advance age of accused nos. 1 and 2 and also considering the facts that there are no criminal antecedents of the accused persons and further considering the position that the remaining accused persons are the earning members of the respective families, we are of the considered view that awarding of sentence of 3 years R.I. Instead of 5 years R.I. to accused nos. 1 to 7 for the offence punishable under Section 325 of the Indian Penal Code would meet the ends of justice and accordingly the sentence of 5 years R.I. Awarded by the learned Trial Judge to accused nos. 1 to 7 for the offence punishable under Section 325 of the Indian Penal Code is required to be modified and accused nos. 1 to 7 are directed to undergo R.I. for 3 years for the offence punishable under Section 325 of the Indian Penal Code, but fine amount and punishment for in default of fine shall ::: Downloaded on - 09/06/2013 15:14:36 ::: 48 remain the same.
61 As regards the order of conviction for the offence punishable under Section 452 of the Indian Penal Code, it is amply clear that the prosecution has proved beyond reasonable doubt that accused nos. 1 to 7 having made preparation for causing hurt to deceased Sakharam committed house trespass and therefore, the learned Trial Court rightly held guilty to them for offence punishable under Section 452 of the Indian Penal Code and rightly convicted and sentenced them to suffer R.I. for 2 years and to pay fine of Rs.100/-, in default to suffer R.I. for 1 month more and no interference there is called for.
62 Coming to the next charge of Section 201 of the Indian Penal Code, the learned A.P.P. relied upon the observations made in the case of Ram Badan Sharma vs State of Bihar, reported in 2006 Cri.L.J.4070 , as under :-
" In the instant case, according to the prosecution, the deceased was killed by administering poison to her on the intervening night of 17/18.11.1993. Neither the doctor was called to examine her nor any kind of medical treatment was given to the deceased. This is extremely unnatural human conduct. The dead body was secretly and clandestinely cremated causing disappearance of evidence of offence, without even intimating the parents of the deceased who were living only a ::: Downloaded on - 09/06/2013 15:14:36 ::: 49 few miles away from their village. They learnt about the murder of the deceased from a Barber on 20.11.1993 after about three days. The appellants secretly and clandestinely cremated the deceased to wipe out the entire evidence of murder. This clearly attracted Section 201 IPC. The Trial court was wholly justified in convicting the appellants under Section 201 IPC also. The High Court was also justified in affirming the judgment and order of the trial court. "
63 Having considered the totality of the evidence and relying upon the observations by Honourable Supreme Court in the afore said case, it is amply clear that the prosecution has established beyond reasonable doubt that the accused persons having knowledge that they had committed the offence, burnt the dead body of deceased Sakharam and thereby caused the evidence thereof to disappear and did the said act with intention to screen them from legal punishment and, therefore, the learned trial Court has rightly held them guilty and convicted and sentenced them for the offence punishable under Section 201 of the Indian Penal Code to suffer R.I. for 1 years and to pay fine of Rs.50/- each and in default to suffer 15 days R.I. more and no interference therein is called for.
64 In the circumstances, Criminal Appeal No. 151 of 1998 is required to be partly allowed and Criminal Appeal No. 338 of 1998 is required to be dismissed. Accordingly, we proceed to pass ::: Downloaded on - 09/06/2013 15:14:36 ::: 50 the following order.
(i) Criminal Appeal No. 151 of 1998 is partly allowed and conviction of accused nos. 1 to 7 for the offence punishable under Section 325 of the Indian Penal Code and their conviction and sentences for the offences punishable under Sections 452 and 201 of the Indian Penal Code, as well as their acquittal for the offences punishable under Sections 147, 148, 302 r/w Section 149 of the Indian Penal Code, rendered by the learned Additional Sessions Judge, Ambajogai by way of judgment and order dated 19.5.1998 in Sessions Case No. 32 of 1991 stand maintained.
(ii) However, accused nos. 1 to 7 are sentenced for the offence punishable under Section 325 of the Indian Penal Code to suffer R.I. for 3 years instead of 5 years and to pay fine of Rs.100/-
each, in default to suffer R.I. for further one month.
(iii) All the afore said substantive sentences shall run concurrently. Accused nos. 1 to 7 shall be given set off in respect of the period of detention already undergone by them in jail.
(iv) Accused nos. 1 to 7 are directed to surrender before the learned Trial Judge to undergo the afore said substantive sentences within a period of six weeks, failing which the learned ::: Downloaded on - 09/06/2013 15:14:36 ::: 51 Trial Judge shall take appropriate steps in that respect.
(v) Criminal Appeal No. 338 of 1998 stands dismissed.
(SHRIHARI P. DAVARE, J.) (NARESH H. PATIL, J.) dbm/cra151.98 ::: Downloaded on - 09/06/2013 15:14:36 :::