Allahabad High Court
Ram Darash Rai vs State Of U.P. on 21 February, 1998
Equivalent citations: 1998CRILJ4205
Author: S.K. Phaujdar
Bench: S.K. Phaujdar
JUDGMENT S.K. Phaujdar, J.
1. The present appeal is directed against the judgment and order dated 16-11-1990 passed by the District and Sessions Judge, Basti, in S.T. No. 59 of 1990, whereby the present appellant was found guilty for offences under Section 302 and 376, I.P.C. and was sentenced to life imprisonment and rigorous imprisonment for ten years respectively for the aforesaid two offences. The sentences were to run concurently. Upon presentation of the appeal, bail was not granted to the appellant.
2. The alleged incident took place on 8-2-1990 at about 12 noon in the agricultural fields of village Satahara 6 or 8 kilomters from police station Mahuli in the district of Basti. The report was made on the same day at 5.35 p.m. by Ram Dulare, father of the deceased Sheela, upon which case crime No. 31 of 1990 for an offence under Section 367/302, I.P.C. was registered at police station Mahuli. The present appellant was named in the FIR and it was stated in the report of Ram Dulare that on the fateful day Sheela, aged about 14 years, had gone to their wheat field for collecting mustard plants for feeding the cattle. Finding her alone in the field the appellant tried to ravish her and when she raised alarm Ram Darash Rai strangulated her with her own dupatta. The complainant, his wife Smt. Sonrnati and his brother Hari Ram were standing on a culvert over a canal near the place of occurrence. They were talking amongst themselves when, at about 12 noon, they heard the alarm of Sheela. They rushed towards the fields and saw Ram Darsh Rai coming out of the fileld and running away towards north. He was chased but could not be apprehended. The complainant and others thereafter went to the filed found the wheat plants trodden and the girl was found lying dead, her dupatta tied around 'the, neck. Her salwar had blood mark. Bewildered the complainant started crying. Villagers, assembled in good numbers. At their intervention the deadbody was left there under their supervision and the complainant went to the police station to lodge the report. A pair of slippers of number seven size was found at the spot and was left there. The report was scribed by Satya Narain.
3. Investigation was taken up, the accused was arrested, his underwear was seized, the pair of slippers was seized and police also took charge of the dupatta by which she was strangulated. Inquest was done on the deadbody and it was sent for postmortem examination which was conducted on 10-2-1990 at Basti at about 2.00 p.m. The doctor found the deadbody to be of an average, built girl aged about 14 years. Death, according to him, was caused about two days prior to the postmortem examination. Rigor mortis was present in the lower limbs. Upon examination of her private parts the doctor found the vagina lacerated, the Hymen lacerated and there was clotted blood in the area. The external genitalia were found congested and lacerated. There was a ligature mark around the neck, horizental and continuous down below the thyroid. There was a contusion around the right upper arm just below the shoulder. A contusion each was there on the right cheek and on the left chest. The stomach contents indicated presence of semidigested rice. The small intestine was full of pesty material and gases. Large intestine was half full of faecal matter. Death, according to the doctor, was due to asphyxia caused by strangulation. The salwar and sameez of the deceased were removed by the doctor and so were the bangles and ear-ring and nose pin which were all sent back with the postmortem report. Chemical examiners report was also received. It indicated presence of spermatozoa in the underwear of the appellant and blood marks were found on the underwear and on the clothes of the deceased.
4. Charge was framed against the accused under Section 376, I.P.C. for having committed rape on Sheela, a minor girl aged about 14 years and also for comitting her murder after rape at the same date and place. The charges were denied by the accused.
5. The prosecution examined Smt. Sonmati, the mother of the deceased, as PW-1 Hari Ram, uncle of the deceased, as PW-2, Satya Narain, the scribe of the FIR as PW-3, Paras Nath Pandey, the Investigating Police Officer as PW-4, Constable Amin Uddin, who had recorded the chik FIR as PW-5 and Dr. K.K. Tiwari, who had conducted the postmortem examination as PW-6. only PW-1 spoke about the alleged incident, PWs 2 and 3 were declared hostile.
6. The appellant Ram Darash Rai was examined under Section 313, Cr.P.C. and due reference will be made to the circumstances put to him in his examination under Section 313, Cr.P.C. A definite defence was taken that on the concerned date the appellant was at the Basti Court from 12 noon to 4.30 p.m. and he was absolutely innocent. It was further a plea that he was attested at about 3.30 in the night from his house. Several defence witnesses were examined. DW-1 was one Snyamji, his name comes through the evidence of PW-1 who was allegedly present in a pond near the place of occurrence. DW-2 was Ram Ujagir who spoke of arrest of the appellant at about 2.30 in the night. DW-3 Anand Kumar Pandey was an advocate defending the appellant at the trial and he had deposed about the alibi of the accused and staled about his presence in Basti at the relevant time in connection with another criminal case.
7. The learned trial Judge had taken pains to indicate the prosecution story, to quote the prosectuion evidence and defence evidence. He placed reliance on certain statements of the witnesses who were turned hostile and he had read the FIR as a corroborative piece of evidence. He had observed in paragraph 32 of his judgment that Ram Dulare, the complainant, his brother Hari Ram and Smt. Sonmati wife of Ram Dulare had not seen the accused committing murder of committing rape and were not eye witness of the occurrence. He had taken note of the facts that a pair of slippers was found at the spot and although he was of the view that recovery of chappal was not a clinching evidence to connect the accused with the crime, he had believed the story that the accused, after his arrest had informed the Investigating Officer that his chappals were left at the scene of occurrence and this statement led to the discovery of some incriminating article and was thus admissible. The learned trial judge was completely oblivious of the fact that the presence of the chappals was indicated in the FIR itself" and it may not, therefore, be a "fact discovered" on the statement or information of the accused. It may be indicated at this place itself that although the learned trial Judge was of the view that the father, mother and uncle of the deceased had not seen the murder or rape, he had asked question No. 3 to the accused under Section 313, Cr.P.C. to the effect that evidence indicated that the witnesses had seen him committing the offences at the time and place as alleged. It may also be indicated that although he placed reliance on the recovery of the pair of slippers as a circumstance against the accused, no question was put to him in this respect. He had discarded the evidence of learned advocate deposing as DW-3.
8. It is in the evidence of PW-1 that her husband Ram Dulare had expired about two months prior to 30-5-1990 when she was examined in Court. According to the FIR., the complainant, his wife and Hari Ram were together and all of them rushed towards the field on hearing the scream of Sheel. Ram Dulare is dead. Hari who was examined as PW-2 turned hostile and only evidence on the point of reaching the spot and hearing the alaram comes from PW-1 Sonmati. According to her, the deceased had gone to the fields at about 10.30 a.m. for collecting mustard plants wheat crops were standing on that very field and had grown to a good height. This witness was at the canal. It was 11 or 12 mid-day. Her husband and dewar were with her. They were standing on the culvert over the canal. The field where the girl was collegting mustard plants was about 4 or 5 bighas away from these witnesses. Immediately on hearing the alarm these three rushed towards the spot. She had seen the appellant coming out of the field and running towards west. When these persons reached the fields they found Sheela strangulated and dead. The wheat crops at that place were found trampled. Her salwar had blood marks. The accused had left his pair of slippers there. Only at the time of panchayatnama PW-1 could see the privae parts of Sheela which were bleeding. The pair of slippers was produced and was identified by this witness. He cross-examination indicates that immediate north to the place of occurrence lay the land of Baladin where also wheat was sown. On the east there was a nala and thereafter the land of Ram Lalit. On the west there was a land of Hira and the southern land belonged to Ram Shabd. All these lands had wheat crops. She stated in her cross-examiantion that they were having talks over family affairs on the culvert. They had left home at about 10.00 a.m. The girl had left even prior to that. ShyamJi was engaged in washing his buffalos in a pond about two bighas away from the culvert. After this witness and others had reached, all the villagers assembled at the spot she had seen the accused running away when she was near the field. She had seen the accused from a distance 30 to 40 steps. She knew him from before as he was a regular visitor to the village and was a cowherd. She found that earth was stuffed into the mouth of the girl and her tongue had protruded. According to her, she took about half an hour to reach the spot. They had to cross the nala, 5 or 6 cubits in width and the nala had waist deep water. The field in question was visible from the culvert itself but she claimed that she saw the victim from a close distance and not from the culvert. There was scream of the girl only once and then it stopped. She was running towards the spot and was preceded by other persons. They did not raise any shout of assurance to the girl. The witness further stated that Daroga Ji came at about 10.00 a.m. next day and then the salwar of the girl was opened. During night the deadbody was removed to the house. Her husband and dewar had gone to the police station and she had seen a cloth tied at the private parts of the deceased.
9. PW-2, Hari Ram, was the brother of Ram Dulare, complainant. According to him, he was at Mukhlispur at about 11.00 a.m. on 8-2-1990. While he was coming back somebody informed him about the murder of Sheela. This witness then came to the field of Ram Dulare and saw Ram Dulare, Smt. Sonmati and many others there. He did not ask Ram Dulare nor did Ram Dulare voluntarily told him as to how the killing was done or by whom. The witness was declared hostile at this stage and he had admitted that the Darogaji had come to the village in the night itself and had arrested the accused from his house. In his presence the Darogaji had taken off underwear of the accused and a fard was prepared on which this witness had signed. This witness did not see any chappal (slipper) at the place of occurrence but he proved his signature on the seizure list of chappals. His attention was drawn to his statement made to the ploice. He admitted that Ram Darash Rai was an accused in a case of another murder in the village but he denied that he was terrorised by the accused and hence he was not disclosing the truth. According to him, the culvert was only 2 or 3 bighas away from the field.
10. Neither PW-1 nor PW-2 spoke of how, when and where the FIR was written. PW-1 spoke of visit to Thana by Ram Dulare and Hari Ram but is silent about the writing of the report. PW-2 also did not speak anything in this regard. The FIR itself shows the name of Satya Narain as its scribe and this.Satya Narain was examined as PW-3. He is a man of Dewbali, 5 kilometres from Satahara village of Ram Dulare. He is also a kin of Rain Dulare being a first cousin. He spoke about the death of Ram Dulare after the incident. He proved the FIR under his writing and under signature of Ram Dulare but in his examination-in-chief he has stated that it was written by him on being asked by the Darogaji. He clarified that the Daroga was asking Ram Dulare and then dictating the matter to him. He was declared hostile and he admitted that Ram Dulare could barely sign his name and as such he wrote out the report on behalf of Ram Dulare, He was a signatory to the seizure lists of underwear and the slippers. He spoke of arrest of the accused in his presence on 8-2-1990 itself and of seizure of his underwear and a pair of slippers from the place of occurrence. He was confronted with his statement before police. He denied the suggestion that being afraid of the appellant he was concealing the truth. His cross-examination indicates that the report was written by him at 3.00 a.m. in the night at the police station and the accused had been arrested prior to that. In his presence the Sub-Inspector of Police had told Ram Dulare that he was making Ram Danish Rai the culprit. He explained that the pair of chappals was at the police station and the accused was asked to try then on his feet and that pair of slippers was seized. He further admitted that he and others had reached the police station at about 5.00 p.m. itself, two reports were written by him which were torn off.
11. PW-4, Paras Nath Pandey, spoke of registration of the case in his presence and he took up the investigation himself. He had examined Ram Dulare at the police station and got an information that the accused could be apprehended in his house if police went there immediately. Accordingly, Investigating Officer proceeded to the village, collected witnesses on the way and reached the house of the accused who was found just outside the house. He was arrested. His underwear was taken charge of as the same contained blood and semen marks. The accused told him that his pair of slippers was left at the spot. He had seized the pair of slippers from the spot. The seizure list was proved as Ext. Ka.3. Ex.Ka3 indicates that the slippers were seized on 8-2-1990. The time of seizure however had not been stated by the Investigating Officer nor does it find place in the seizure list itself. Similarly no time is mentioned for the arrest of the accused and seizure of his underwear in Ext. Ka.2 This was also done on 8-2-1990. The Investigating Officer further stated that inquest could not be done that night because of absence of light. The accused was sent to the police station and the Investigating Officer did not wait in She village during night. Inquest was done the next day and formalities for postmortem were also done on that date itself. According to this witness, he had made a sketch map, A_ was the place in the sketch map where killing was done and C was the place where the complaint and others were standing. This witness stated that if one ran it would take him only 5 or 6 minutes to reach place A from place C. He too admitted that wheat crops were standing on the neighbouring fields. He further admitted that he had reached the spol at about 9.00 p.m. and had stayed there for the night thereby contradicting his earlier statement. Arrest of the accused was made at 7 in the evening. He was taken to the spot and at about 4.00 a.m. he was shifted to the police station. The Investigating Officer had proceeded to the spot on 8-2-1990 on a Jeep and had started from the police station at about 6.30 a.m. He had admitted in his cross-cxamiantion that the accused was not sent for medical examiantion and he did not see the male organ of the accused. He claimed that a special report was sent to the higher Officer at 5.25 p.m. on 8-2-1990. The inquest report indicates that inquest was done from 7.00 a.m. to 9.00 a.m. on 9-2-1990 at the wheat fields of the complainant. The tahrir that was recorded at the police station for initiation of the case records the time of report at 5.35 p.m.
12. PW-5, Amin Uddin, was the constable Moharrir al police station Mahuli on 8-2-1990. He recorded the chick report on the basis of the written report of Ram Dulare and registered the case at 17.35 hours on 8-2-1990. He sent the exhibits for chemical examination and he proved the general diary in that regard. According to him, special report was sent by constable Premshwari Dayal and a note was made in that regard at 21.10 hours on 8-2-1990. No entry was made in the general diary about arrival of the accused appellant at the police station.
13. The last witness of prosecution was Dr. K.K. Tiwari, who had examined the deadbody of Sheela and found the injuries as have been indicated above while describing the postmortem report Death, according to him, was caused due to strangulation. He collected Sheela's Sameez, certain bangles, two ear rings and a nose pin from the deadbody which were sent back with the postmortem report. The injuries on the private parts suggested commission of rape on her. She must have taken food 2 to 4 hours prior to her death.
14. Before entering into the defence evidence we must see if the prosecution has been able to bring home the charge against the accused appellant. The failure or proof of the defence would be relevant only if the prosecution case is made out. The maker of the FIR is dead. It was at best an earlier statement by Ram Dulare and in his absence it loses its importance as a corroborative eivdencc although it can always be looked into as the paper making out the first version about the prosecution story. The FIR is silent as to how Satya Narain, a man of another village, was contacted. It is true that he was a cousin of Ram Dulare but the evidence of Satya Narain also does not show as to how and where he met the complainant, rather the evidence of Satya Narain shows that the FIR was really written on the dictation of the Daroga. His evidence further shows that two earlier reports were written by him which were torn off and the present FIR was the third one written at about 3.00 a.m. The Investigating Officer has stated that the special report of this case was sent at 5.25 p.m. This seems absurd as the case itself was allegedly recorded at 5.35 p.m. and PW-5 made it clear that the special report was sent not at 5.35 p.m. but at 9.10 p.m. The very claim of the Investigating Officer that special report was sent at 5.25 p.m., when read with the evidence of Satya Narain suggests that the complainant party reached the police station at 5.00 p.m. and the rape and murder of Sheela must have been reported. It is quite possible that the special report was sent then and there but the FIR was built up subsequently as has been stated by Satya Narain. According to this witness, the FIR was written at 3.00 a.m. The accused was, however, arrested, according to the Investigating Officer, at 7.00 p.m. on 8-2-90. The place was allegedly visited by the Investigating Officer at 9.00 p.m. The preparation of the seizure list for chappals on 8-2-1990 suggests that seizure must have been made at around 9-00 p.m. The Investigating Officer hesitates to say as to where he had stayed during night. At one point of time he has stated that he did not stay in the village during night and subsequently he has amended his version to show that he waited at the place of occurrence in the night and started for the police station at 4.00 p.m. There was no reason why from 9.00 p.m. till 4.00 p.m. he would be there at the spot without doing anything. There is no explanation again as to why there will be no entry in the general diary about his arrival at the police station with the accused. The evidence discloses that he was moving on a Jeep from the police station to the spot and back. On 8-2-1990 he had started at 6.30 p.m. and must have reached the spot by 7.00 p.m. as the claim of the arrest of the accused was made at that hour. If the spot could be reached by the Jeep within half an hour there is no reason why the report would be made after five hours. There was almost an immediate arrest of the accused and semen stains were allegedly found on the underwear suggesting that the did not have a wash after the alleged incident. Unfortunately, the accused was not sent for medical examination nor did not Investigating Officer look to his male organ. The evidence of Satya Narain when read with the evidence of the Investigating Officer suggests that what is now being depicted as the FIR was perhaps not the report that was lodged at the police station and the present report was prepared subsequently. The ante timing of the FIR is suggested from, the delayed inquest, absence of noting of the time of production of the accused in police station and the statement made by Satya Narain who was none but a cousin of Ram Dulare and an uncle of the deceased.
15. Hari Ram was a person who according to prosecution, was not only present at the spot but was one who had accompained Ram Dulare to the police station. He has given a complete go by to the prosecution story as he not only kept himself out of the scene but had further stated that he did not ask Ram Dulare as to how and by whom Sheela was killed nor did Ram Dulare tell him these details. He had clearly spoken that he did not see any slipper at the spot. It is true that there had been a case of another murder against the present appellant but nothing is there on record, nor even from the Investigating Officer, to act upon the suggestion that under a fear from the accused, Satya Narain and Hari Ram were suppressing the truth.
16. With this background of the matter of evidence of the single alleged eye witness is to be seen and it must be kept in mind that the Court below had observed and rightly so, that this witness could not be a witness of occurrence. At the worst she could have seen the accused running away from the spot. On that point also the evidence of this single witness must be free from doubts and intrinsic infirmities. It is quite possible that the girl had gone to the field for collection of mustard plants as cattle feed. The fact of rape on her and the fact of her murder by strangulation cannot be and are not denied. It cannot be the approach of a Court that when a heinous offence like the present one has been committed, somebody must be punished. When the accusing finger is pointed to a particular person, it is the liability of the prosecution to bring home the charge against the accused beyond any shadow of doubt. Back to the evidence of the mother of the girl, she had stated that when the girl was there in the wheat fields she, her husband and her dewar were talking family affairs at the culvert. It is unusual for everybody in the family to come out without any specific purpose. If they had in mind to have a talk over family affairs they could have done it in the house itself. Her presence there is doubted from the evidence of Hari Ram who had clearly stated that he' was away to another village and was subsequently informed of the incident. Her evidence discloses that the accused has left his slippers at the spot but she is absolutely silent as to how she could identify the slipper as those of the accused. She never claimed that she had seen the accused using this pair of slippers at any earlier point of time. It is in her evidence that she and others took half an hour to reach the spot from the culvert. It would be unnatural that a culprit even after the scream of the deceased would wait for half an hour only to be seen by other persons at the spot. Moreover, the presence of the villagers in general is accepted by P.W. 1 as she has stated that villagers had also reached the spot and she has stated that villagers had also reached the spot and she has further stated that people were running ahead of them towards the spot. There is also a grave discrepancy in her statements and the statement of Investigating Officer. The Investigating Officer has stated that the deadbody was left at the spot in the night as there was no light. This witness, however, states that on the date of the occurrence the deadbody was removed to the village. Inquest was done in the field itself. It is not explained, if the deadbody was once taken to the village and then was again brought back to the field. The only explanation is that the mother had not been present at the spot.
17. Even if the statement of P.W. 1 is accepted notwithstanding the intrinsic infirmities she would be believed to the extent that she heard the scream and had seen the accused running away. The other two circumstances sought to be proved against the accused were seizure of the slippers from the spot and presence of semen on his underwear. As regards the slippers it has been discussed that the evidence of Hari Ram and P.W. 1 are contradictory and moreover this piece of evidence was never put to the accused as a circumstance against him in his examination under Section 313, Cr.P.C. but still the trial Court had depended on this circumstance. In the absence of positive proof that the accused was the owner of the pair of slippers found at the spot the circumstance may not be used against him. On the question of semen mark on the undergarment it can only be said that he is a young man of 35 years, according to the estimate of the Court and there could be more than one reason for semen stains on his undergarment in addition to the theory of rape. The only other circumstance, even if P.W. 1 is believed, is his running away from the spot. Commission of rape and murder may not be inferred from this single piece of circumstance and moreso when lodging of the F.I.R. seizure of the materials, arrest of the accused and holding of inquest are all doubtful from the statement of P.Ws. 2 and 4. It is also worth noting that there had been an unexplained delay in holding the post mortem examination. If inquest was complete by 9.15 a.m. on 9-2-90 and the deadbody was despatched on that very date there is no good reason why postmortem was conducted on 10-2-90 at 2.00 P.M.
18. The learned trial Court also committed legal errors as he had relied upon a statement of the accused allegedly made to the police under Section 27 of the Evidence Act, although the pair of slippers were not "discovered" as a result of such information and the presence thereof was indicated in the F.I.R. itself. The learned trial Court also committed an error of law and fact by framing a question during the examination of the accused under Section 313, Cr.P.C that the eye witness had seen, him committing the offences although according to his own judgment they did not see the commission of the offences. The learned trial Judge had also failed to put to the accused the alleged circumstance of recovery of slippers but had relied on the said circumstance to find him guilty.
19. The learned counsel for the appellant drew my attention to a decision of the Supreme Court as reported in AIR 1973 SC 343, in this case rape was allegedly committed by a fully developed man on a minor girl of 12 years who was a virgin. Absence of injuries on the male organ of the accused was found to be a point in favour of his innocence. In the case at our hands, we are faced with alleged rape on a minor girl with whom forcible intercourse appears to have been committed allegedly by a fully grown up man. The Investigating Officer arrested the accused within a few hours of the alleged incident but had not taken care to get him medically examined which would have either corroborated the prosecution story or would have negatived it. Following the dictum of the Supreme Court in the case under reference we are to hold that this lacuna on the part of the prosecution would go to the benefit of the accused.
20. Reliance was further placed on another decision of the Supreme Court as reported in (1997) 34 All Cri C 839, it was also a trial for murder. Doubts were created about the credibility of the eye witnesses, about the time of murder, dress of the deceased and contents of the abdomen and under these circumstances, taking into the totality of the circumstances, conviction of the appellant was set aside. In the case at our hands we have indicated the infirmity in the version of the sole alleged eye witnesses and we have also indicated the doubts created about the manner of investigation. The appellant is thus entitled to a benefit of doubt.
21. Although it is not necessary to discuss the defence case when on the prosecution evidence itself a benefit is to be given to the accused, we must indicate and keep on record our observations regarding the statement of P.W. 3. It was observed in paragraph 46 of the lower Court judgment that this learned counsel was conducting the defence case right from the beginning till two defence witnesses were examined and the case was fixed for arguments. Only at that stage an application was filed on behalf of the defence and this advocate entered the witness box as a defence witness. The learned trial Court has simply observed that this advocate was an interested witness and if he had personal knowledge in the matter he should not have conducted the defence in the. instant case. We would only observe that it was not befitting his noble profession to have conducted the defence in the instant case when he knew fully well that he was a witness to suggest the innocence of the accused and when he had sworn an affidavit at the initial stage of the instant proceedings. In our view, a report in this regard must be made to the Bar Council by the Sessions Judge for appropriate action against the concerned advocate who had failed to maintain the high standard of professional ethics.
22. For the reasons as we are of the view that the prosecution could not bring home the charges against accused appellant beyond all shadow of doubt and as such he is entitled to be given benefit of doubt and is given that benefit and is held not guilty. The appeal stands allowed. The order of conviction and sentence passed against him is set aside. He is to be released from custody if not required to be detained in any other case. He stands discharged from his bail bonds.