Bombay High Court
Raja Mithya Bhosale vs The State Of Maharashtra on 5 March, 2019
Author: A.M.Badar
Bench: A.M.Badar
(903)APEALNo.2482019(J).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.248 OF 2019
WITH
CRIMINAL APPLICATION NO.209 OF 2019
IN
CRIMINAL APPEAL NO.248 OF 2019
Raja Mithya Bhosale,
Age : 50 years, Occ.: Agriculture
& Labour, R/o.Sarafwadi, Tal.Indapur,
Dist. Pune. ...Appellant/Applicant
V/s.
The State of Maharashtra,
Through Indapur Police Station,
Indapur, Dist. Pune. ... Respondent
.....
Mr.Rahul S. Kadam, Advocate for the Appellant/Applicant.
Mr.S.V.Gavand, APP for the Respondent/State.
....
CORAM : A.M.BADAR J.
DATED : 5th MARCH 2019.
ORAL JUDGMENT :
1 By this appeal, the appellant/accused is challenging the Judgment and Order dated 25/01/2018 passed by the learned Additional Sessions Judge, Baramati, District - Pune in Sessions Case No.62 of 1998 thereby convicting him of the offence punishable under Section 392 of the Indian Penal Code and Gaikwad RD 1/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 ::: (903)APEALNo.2482019(J).doc sentencing him to suffer rigorous imprisonment for seven years apart from imposition of fine of Rs.2,000/- and default sentence of rigorous imprisonment for two weeks. The appeal was taken up for final hearing in view of the Order dated 22nd February 2019.
2 Brief facts leading to the prosecution as well as resultant conviction of the appellant/accused can be summarized thus :
(a) Gokuldas Shah of Indapur was having a agricultural field in the vicinity of Malwadi village. His employees namely P.W.No.1 Yashwant Gadade, P.W.No.2 Chaya Galande, P.W.No.3 Jaibai Doke, P.W.No.6 Sanjay Doke and other residents of farm of Gokuldas Shah used to sleep outside their houses. At about 11.30 p.m. of 19/04/1998 gang of robbers attacked residents in the field of Gokuldas Shah, who were sleeping outside their houses in the field. Family members of P.W.No.1 Yashwant Gadade, P.W.No.2 Chaya Galande, P.W.No.3 Jaibai Doke, P.W.No.6 Sanjay Doke so also these prosecution witnesses were beaten by the robbers by means of sticks as well as stones. They were robbed of their valuables.
On hearing shrieks of the victim of the crime, neighbourers rushed to the spot. The robbers flee from the spot as soon as neighbourers started gathering there. Injured residents of field of Gokuldas Shah were then taken to the hospital. P.W.No. Yashwant Gadade lodged report (Exhibit 20) on Gaikwad RD 2/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 ::: (903)APEALNo.2482019(J).doc 20/04/1998 with Indapur Police Station and that is how Crime No.50 of 1998 for offences punishable under Sections 395 and 397 of the Indian Penal Code came to be registered against unknown accused persons.
(b) During course of investigation, the spot was inspected and the spot panchanama (Exhibit 24) was drawn. Statement of witnesses came to be recorded. The appellant/accused came to be arrested vide arrest panchanama (Exhibit 18) on 25/04/1998. However, the Investigating Officer could not arrest other accused persons. During course of investigation, the appellant/accused made voluntary disclosure statement in presence of pancha witness P.W.No.7 Vasant Kshirsagar which had resulted in recovery of looted mangalsutra.
(c) On completion of investigation, the appellant/accused came to be charge-sheeted for offences punishable under Sections 395 and 397 of the Indian Penal Code. The learned trial Court framed and explained the charge to the appellant/accused. He pleaded not guilty and claimed trial.
(d) In order to bring home the guilt to the appellant/accused, the prosecution has examined in all seven witnesses. Because of his death, Investigating Officer could not be examined by the prosecution.
Gaikwad RD 3/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 :::(903)APEALNo.2482019(J).doc
(e) Defence of the appellant/accused was that of total denial.
However, he did not enter in defence.
3 I heard the learned Counsel appearing for the appellant/accused. He drew my attention to the evidence of prosecution witnesses including P.W.No.1 Yashwant Gadade, P.W.No.2 Chaya Galande, P.W.No.3 Jaibai Doke and P.W.No.6 Sanjay Doke and argued that evidence of all these witnesses shows that the assault was all of a sudden. P.W.No.1 Yashwant Gadade became unconscious because of the assault on him. The witnesses could not understand what was happening because of sudden assault. It is further argued that as stated by witnesses faces of the robbers were covered with handkerchiefs and, therefore, evidence regarding identification of the appellant/accused is doubtful. The learned Counsel further argued that cross-examination of prosecution witnesses shows that there was sugarcane crop of height of 12 to 14 feet standing in the vicinity of the spot of the incident apart from some big trees. That apart, cross-examination of prosecution witnesses shows that there was no source of light on the spot of the incident as new moon night was just ahead of the night of the incident. Therefore, identification of the appellant/accused in the dock without holding the test identification parade is not reliable. The learned Counsel further argued that evidence of P.W.No.2 Chaya Galande shows that recovered mangalsutra does not belong to her. With this, it is Gaikwad RD 4/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 ::: (903)APEALNo.2482019(J).doc submitted that the appellant/accused is entitled for benefit of doubt.
4 The learned Additional Public Prosecutor opposed the appellant and supported the impugned Judgment and Order by contending that uncanny sense of their ornaments by women is recognized by the Honourable Supreme Court in the catena of Judgments. Therefore, it cannot be said that evidence of P.W.No.2 Chaya Galande regarding identification of her looted mangalsutra is suspicious. It is further argued by the learned Additional Public Prosecutor that evidence of all victims of the crime in question shows that electric bulbs were on in the night hours when the incident in question took place. Looted article was recovered at the instance of the appellant/accused and, therefore, in view of Section 114 of the Indian Evidence Act, presumption is required to be drawn that the appellant/accused is a robber, who had looted the mangalsutra belonging to P.W.No.2 Chaya Galande.
5 I have carefully considered the submissions so advanced and perused the Record and Proceedings including oral as well as documentary evidence.
6 In order to bring home the guilt to the appellant/accused, the prosecution is relying on evidence of four victims of the crime in question, who are P.W.No.1 Yashwant Gadade, P.W.No.2 Chaya Galande, P.W.No.3 Jaibai Doke and Gaikwad RD 5/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 ::: (903)APEALNo.2482019(J).doc P.W.No.6 Sanjay Doke. All these witnesses have unanimously stated that in the night hours of 19/04/1998 they were sleeping outside of their houses in the field of Gokuldas Shah. In unison, all these witnesses have stated that when they were fast asleep, all of a sudden somebody assaulted them. P.W.No.1 Yashwant Gadade and P.W.No.6 Sanjay Doke deposed that they run away from the assailants. As per version of P.W.No.6 Sanjay Doke, he run away towards Patil Bungalow and returned after robbers left the spot. As per version of P.W.No.1 Yashwant Gadade, when he noticed that robbers were assaulting his family members, he started coming towards his house and saw two persons there, who were covering their foreheads with handkerchiefs. He stated that those robbers assaulted him as well as his family members and he became unconscious. So far as , P.W.No.2 Chaya is concerned, she also stated that there were five to six thieves and by assaulting her as well as her family members they took her mangalsutra, nose ring, and paijan. P.W.No.3 Jaibai has spoken about presence of four thieves and assault by them on her. All these prosecution witnesses are stating about presence of electric bulbs outside the houses, which were burning at the time of the incident in question.
7 Cross-examination of these prosecution witnesses shows that their houses were surrounded by standing sugarcane crop of height of 12 to 14 feet apart from presence of four big Gaikwad RD 6/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 ::: (903)APEALNo.2482019(J).doc trees. They all have admitted in their cross-examination that after two to three days, there was new moon night meaning thereby that moon, if any, at the night of the incident, was having slender crescent. Prosecution witnesses further admitted that there was no municipal light or street lights near the place of the incident. This evidence, as such, indicates that source of light available on the spot was the electric bulbs burning outside the houses of the residents of the agriculture field. What was the power of those electric bulbs is not clarified by the prosecution witnesses. Existence of four big trees apart from standing sugarcane crop was certainly obstructing moon light on the spot of the incident. The robbers, as stated by P.W.No.1 Yashwant, had covered their foreheads with handkerchiefs. The assault was all of a sudden when the prosecution witnesses were sleeping in the night. The incident, as such, had created shock and terror in the mind of prosecution witnesses, who were subjected to assault while they were sleeping in the night. As admitted by these prosecution witnesses, they were frightened and not understanding anything when the incident took place. The prosecution witnesses have not spoken about the period or span of time which was taken by the robbers for robbing them of their valuables.
8 Perusal of the FIR lodged by P.W.No.1 Yashwant shows that no sufficient description of the robbers was given by him. P.W.No.3 Jaibai had stated that there were four robbers.
Gaikwad RD 7/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 :::(903)APEALNo.2482019(J).doc However, P.W.No.2 Chaya had stated that there were five to six robbers. P.W.No.1 was not specific about numbers of robbers. However, this evidence implies that there was at least four robbers, who indulged in looting valuables from the victims of the crime in question. However, there description is uniformly given as slim and of medium height in the FIR lodged by P.W.No.1 Yashwant. The robbers were unknown to the prosecution witnesses. Evidence of prosecution witnesses is not explaining how they were having opportunity of seeing faces of the dacoits in the dark night with poor visibility due to standing sugarcane crop and existence of big trees. In this view of the matter, it was expected of the prosecution to conduct test identification parade when the investigator was successful in nabbing the appellant/accused on 25/04/1998 i.e. soon after the incident in question. However, the test identification parade was not conducted by the prosecution. Evidence of mere identification of the appellant/accused at the trial for the first time is from its very nature inherently of weak character. In this view of the matter, evidence regarding identification of the appellant/accused coming from mouth of four prosecution witnesses viz. P.W.No.1 Yashwant, P.W.No.2 Chaya, P.W.No.3 Jaibai and P.W.No.6 Sanjay, as such, cannot be relied upon to base conviction for the offence punishable under Section 392 of the Indian penal Code of the appellant/accused.
Gaikwad RD 8/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 :::(903)APEALNo.2482019(J).doc 9 Next piece of evidence relied by the prosecution for establishing the charge is that of recovery of robbed mangalsutra at the instance of the appellant/accused. P.W.No.7 Vasant Kshirsagar is a panch witness to that recovery. This pancha witness is declared hostile by the prosecution as he was not in a position to describe the events leading to recovery of mangalsutra at the instance of the appellant/accused. Hence, it appears that leading questions were asked to this witness. This witness has stated that appellant/accused has made a statement that mangalsutra is kept in his house at village Sarafwadi and accordingly, police prepared memorandum of the appellant/ accused. He further deposed that then they all had gone to village Sarafwadi. The appellant/accused then produced one mangalsutra from a hut which came to be seized by police vide panchanama at Exhibit 57. P.W.No.2 Chaya claimed that she is owner of the said mangalsutra which came to be looted in the incident in question. Cross-examination of P.W.No.2 Chaya shows that the recovered mangalsutra appears to be a new one. Unfortunately, there is no further cross-examination of P.W.No.2 on this aspect. However, considering this weak evidence coming on record through hostile witness it is not safe to rely on evidence of recovery.
10 In the light of foregoing discussion, the appellant/accused is certainly entitled for benefit of doubt and, therefore, the Order :
Gaikwad RD 9/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 :::(903)APEALNo.2482019(J).doc ORDER
(i) The Appeal is allowed.
(ii) The impugned Judgment and Order of conviction and resultant sentence dated 23/01/2018 in Sessions Case No.62 of 1998 passed by the Additional Sessions Judge, Baramati, Dist.Pune is quashed and set aside.
(iii) The appellant/accused is acquitted of the offence punishable under Section 392 of the Indian Penal Code.
(iv) Fine amount, if any, paid by him be refunded to him.
(v) In view of disposal of this Appeal, Criminal Application bearing No.209 of 2019 also stands disposed of.
(A.M.BADAR J.) Gaikwad RD 10/10 ::: Uploaded on - 06/03/2019 ::: Downloaded on - 13/03/2019 16:57:01 :::