Bombay High Court
Sandip Haridas Mankar vs The State Of Maharashtra on 18 July, 2013
Author: P.D Kode
Bench: V.K. Tahilramani, P. D. Kode
1 appeal 688.07bom..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.688 OF 2007
Sandip Haridas Mankar,
age 31 Years, R/o 2749,
D- Ward, Shukrawar Peth,
Kolhapur , Presently lodged in
Central Prison,
Kalamba, Kolhapur, Convict
No.C-4183. .. Appellant
ig [Ori. Accused ]
Vs.
The State of Maharashtra
(Through Juna Rajawada Police
Station, Kolhapur.) ..Respondent
Mr. Arfan Sait, Learned Advocate appointed for the Appellant.
Mr. P. S. Hingorani, Learned APP for the Respondent/State.
....
CORAM : SMT.V.K.TAHILRAMANI &
SHRI. P.D. KODE, JJ.
Reserved on : APRIL 03, 2013
Declared on : JULY 18, 2013
JUDGMENT [PER SHRI. KODE P.D.J.] :-
The appellant/original accused no.1 in Sessions
Case No.172/2004 has appealed against the judgment and order dated 30/04/2007 passed by the learned Ad-hoc Additional Sessions Judge-4, Kolhapur, convicting and sentencing him for 1 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 2 appeal 688.07bom..doc commission of offences as under:-
S.No. Under Substantive default sentence for non-payment of Section Sentence of fine rigorous imprisonment with payment of fine 1 451 of I.P.C. 5 years with R.I. for 1 year fine Rs.2000/-
2 452 of I.P.C. -do- -do 3 461 of I.P.C. 6 months R.I. for 1 month with fine Rs.500/-
4 382 of I.P.C. 7 years with R.I. for 1 year fine Rs.2000/-
5 392 R/w 394 10 years with R.I. for 2 years R/w 397 of fine Rs.3000/-
I.P.C.
6 363 of I.P.C. 3 years with R.I. for 6 months fine Rs.1000/-
7 307 of 7 years with R.I. for 1 year
I.P.C. fine Rs.2000/-
8 302 of Imprisonment R.I. for 2 years
I.P.C. of Life with
fine of
Rs.2000/-
9 201 of 2 years with R.I. for 3 month
I.P.C. fine Rs.1000/-
and ordering substantive sentence of imprisonment imposed
running concurrently.
2. According to the prosecution, the appellant was well
acquainted with injured victim PW24 Geetanjali, residing
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adjacent to his house until herself along with husband Santaji Jadhav and their daughter Neha of age 5 months shifted to the house No.700-B , Sarnaik Colony Shivajipeth, Kolhapur about 3 months prior to occurring of incident in question on 14th of August in the year 2004. The appellant was aware that she was having many ornaments. The appellant had taken the amounts from his neighbour PW17 Mangal Suryawanshi, his brother-in-law PW19 Rajendra Urankar and his tenant PW21 Shevanta Shetty and they were demanding back the amounts given and as such he was in dire need of money. The appellant thereon conspired with acquitted original accused no.2 Rajendra in the case of robbing PW24 Geetanjali of her ornaments. The appellant on the day of incident during morning hours purchased knife article 29 for Rs.9/-
from PW15 Manjula Gosavi.
2.1. On the day of incident at about 4 p.m. PW18 Siddik Mulla came to the house of PW23 Sambhaji Jadhav brother-in- law of victim and apprised him that his sister-in-law was lying in her house in which he had earlier effected plumbing work. PW23 along with his office assistant Sagar Ghatge rushed to the house at Sarnaik Colony and found crowd gathered at the said place. Since the front door of the house was closed, they went at the rear side. From the rear side open door, they saw his sister-in-law Geetanjali lying unconscious in pool of blood in bedroom. The articles and 3 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 4 appeal 688.07bom..doc clothes in the bedroom were also in scattered condition. PW23 was frightened. He called his sister-in-law. She told PW23 that she would not survive. PW23 asked her about their daughter Neha.
PW24 uttered twice that he had taken her away and became unconscious. PW23 also did not see Neha in the said house. PW23 with the assistance of three persons removed her at C.P.R. Hospital, Kolhapur for treatment. PW23 thereafter on mobile intimated happening to his brother Santaji as well as to the father of PW24 2.2. PW29 Dr. Mrinalini Telang Casualty Medical Officer on duty at C.P.R. Hospital after examining PW24 admitted her in the hospital as indoor patient and after giving initial treatment, called Surgeon PW33 Dr. Nangare. PW33 examined and operated PW24 and Exh.96 is the hospital record regarding the treatment given to PW24.
2.3. PW36 P.I. Vidhate attached with Rajwada Police Station Kolhapur, after receiving an information from PSO ASI Dongre about PW24 assaulted with knife and lying injured in her house, went to her house and after finding that she was shifted to C.P.R. Hospital, Kolhapur, went to the said place and found that PW24 was admitted in I.C.U. of the hospital and was not in a position to talk. PW36 recorded report Exh.74 lodged by PW23 4 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 5 appeal 688.07bom..doc narrating matters stated hereinabove regarding the attempt of a murder of PW24, theft of ornaments and kidnapping of Neha of age 8 months by unknown culprit. On said report forwarded by him to the Police Station, Crime No. 117/04 for offences under sections 397, 307 and 365 of I.P.C. was registered at 17.05 hours by A.S.I. Dongre.
2.4. PW36 entrusted with the investigation of the crime registered, recorded situation ig prevailing at the spot by drawing spot panchanama Exh.34 in presence of panch witness PW4 Hemant Thoravat , and from the spot seized kerosene can, four empty boxes of ornaments, blood stained ladies purse and blood stained petticoat of a child i.e. Articles 7 to 10. He recorded statements of nine witnesses including that of PW18. On the next day, PW36 recorded statement of Santaji husband of victim and seven more witnesses. PW36 also recorded statement of PW24 who by then had regained consciousness in the hospital, after obtaining the endorsement from PW34 Dr. Abhivant regarding her condition to make the statement. He thereafter got the clue of involvement of the appellant in the crime.
2.5. According to the prosecution, after Santaji left the house at 7.30 a.m. and maid-servant after completing her work, PW24 and Neha were alone in the house. After 2.30 p.m. or thereabout while 5 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 6 appeal 688.07bom..doc PW24 was playing with Neha, somebody called from outside as Wahini, Wahini. Hence she opened the door and found that appellant residing adjacent to their house at Shukrawarpeth, Kolhapur was calling her. Upon her query, the appellant asked whether Santaji was in the house and she told that he had been for duty. Upon PW24 asking as to what was the work, the appellant told her that he wanted to get an application scribed from Santaji for job of his friend. PW23 told that they were likely to be at their house of Shukrawarpeth in the afternoon.
ig The appellant entered the house. PW24 went into kitchen for preparing the tea. By that time she had slept Neha on mattress in the kitchen. The appellant told her that he would like to see their house and went for seeing it. The appellant thereafter came in the kitchen and had the tea given by PW23.
2.6. As PW24 was near the kitchen platform, the appellant suddenly came from behind and gagged her mouth with left hand and dealt a knife blow on throat. She sustained bleeding injury. The appellant then took her to latrine with her mouth gagged. He asked her to take off the ornaments from person. She took off all the ornaments and handed over to the appellant i.e. four bilver bangles, two patiyala bangles and mangalsutra. Neha was then crying in kitchen. The appellant again dealt a knife blow on the throat of PW24 in the latrine. She sustained another bleeding 6 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 7 appeal 688.07bom..doc wound injury above the first injury. The appellant threatened her of life in event of disclosure of his name to anybody. He hold her hair and dragged her to bedroom. As asked by him PW24 took out ornaments i.e. Ganthan of 3.5 tolas , gold chains of her husband of 1.5 tolas, 2 ear tops with small chain, 4 gold rings and 7 gram chain of her daughter and cash amount of Rs.2000/- from Wadrobe and gave it to him. The appellant kept the said articles in his pocket and also took her necklace. PW24 held right hand of the appellant for preventing him from giving another blow and requested him not to assault her. The appellant snatched away his right hand and in the process PW24 sustained injury to her left hand. The appellant again dealt knife blow on her throat at left side. PW24 fell down. 2.7. The appellant then brought a mattress and placed it horizontally and told PW24 that he would burn her alive. He went in the kitchen and returned to Bedroom with Neha and a rockel can in his hand. He poured the rockel on PW24 and on the bed. He threatened PW24 to kill her daughter if she discloses his name and said that he was taking her daughter with him and went away with her. PW24 crept up-to the door and tried to raise the shout but she was not able to raise the shout. After some time, plumber- PW17 came in and asked her about the daughter and she told that after assaulting her, her daughter was taken away. Thereafter PW23 and the other people came and took her to the hospital.
7 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 8 appeal 688.07bom..doc 2.8. According to the prosecution, the appellant after taking Neha away from the house of PW24, at about 3.45 p.m. along with the child at Navin Vashi Naka boarded Marshal Jeep of PW13 Jitendra Ghevari and by paying him Rs.10/- travelled up-till Bhogavati. The appellant at about 5 p.m. along with Neha at Bhogavati stop boarded Trax driven by PW14 Ramchandra Chougale and alighted along with the child at Radhanagari at about 7 p.m. 2.9. The appellant thereafter at about 8.30 to 9 p.m. carrying Neha attempted to travel from Nandgaon Phata to Talere by boarding the rickshaw of PW9 Pokhale but due to clutch cable having outlived, boarded rickshaw of PW10 Suresh Moraskar and paying Rs.50/- went to Talere S.T. stand.
2.10. The appellant thereafter alone boarded truck of PW11 Prasanna Ravrane at Talere for going to Gaganbavda and at Napne Railway Gate by boarding the tempo of Bajirao Mahadik occupied by cleaner PW12 Sunil Bhandagale travelled up-till Gaganbavda by paying Rs.50/- and then appellant was found having injury on his finger.
2.11. According to the prosecution, original accused no.2 Raju 8 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 9 appeal 688.07bom..doc Kshirsagar was residing near the house of PW20 Sanjay Khatavkar when he residing at Rankala Tower and as such acquainted with him. Accused No.2 was visiting electronic shop of PW20 in connection with purchase of rickshaw for sale in front of the shop of PW20 and during the said visit on two occasions, appellant had accompanied him and appellant had taken mobile number of PW20 and noted it in his diary. It is the prosecution case that on 15th of August, 2004 the appellant gave a call on the mobile of PW20 inquiring whether original accused no.2 Raju was in his shop and PW20 replied in negative. Thereafter appellant again called at 7.30 p.m. on mobile of PW20 for accused no.2 and after PW20 handing over mobile, talks ensued in between appellant and accused no.2. On 16th of August, 2004, Police went to the shop of PW20 for inquiring about accused no.2. On the said day at about 10.30, PW20 again received a call from appellant asking for accused no.2 Raju and PW20 told him that he has not met him and inquired as to why police were searching for accused no.2. According to the prosecution the appellant had then told PW20 that the incident at Sarnaik Colony had occurred at his hands and started sobbing. Upon PW20 asking the appellant as to what he had done about the child, the appellant confessed that he had left the child by the side of stream near Konkan region. 2.12. PW36, during investigation received clue that PW20 9 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 10 appeal 688.07bom..doc Sanjay Khatavkar was friend of acquitted original accused no.2 Rajendra Kshirsagar and appellant no.1 was in contact with PW 20 on mobile phone. PW36, from the conversation on mobile ensued in between appellant and PW20 Sanjay Khatavkar, acquitted accused no.2 on 16.08.2004 at about 6.05 p.m. received a clue that appellant was having ornaments and was travelling from Pune to Solapur. PW36 on the same day at about 2.00 p.m. contacted PW32 PI Shankar Jadhav of Indapur Police Station and furnished description of the appellant and also faxed photograph of appellant and appraise him about the crime committed and information received about the appellant. PW32 on the same day in the evening while checking S.T. Bus on Pune-Solapur road nabbed the appellant and by arresting him seized ornaments Articles 12 to 27 which he was carrying, as well as clothes on his person Articles 37 to 39, cash amount of Rs.610/-, bus tickets and casio watch Articles 34, 35 and 36 by drawing panchanama Exh.25 in presence of panchas PW1 Ganesh Manajan and one another. PW32 informed about the said event to Kolhapur Police. PW 36 took custody of the appellant as well as the articles seized and the panchanama. PW36 on 17th August, 2004 took the appellant to P.H.C. Shiroli for examination and PW22 Dr. Telang on duty examined appellant and gave injury certificate Exh.70 of five injuries noticed by him during the said examination. On the same day he arrested original accused no.2 Rajendra Kshirsagar in view of his involvement being 10 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 11 appeal 688.07bom..doc revealed in the crime.
2.13. PW36 as a sequel to the statement leading to the discovery of the place at which Neha was thrown, made by the appellant on 17th August, 2004 went to the place to which the appellant had taken them and searched for Neha by drawing memorandum and discovery panchanama Exh.27 and 28 in presence of panch PW2 Ashok Dharekar and another. PW 36 on 20th August, 2004 recorded the statement of owner of a lodge at Gaganbawada at which the appellant had stayed.
2.14. One Ravindra Patade on 20th August, 2004 at about 8.30 p.m. informed Police Patil of village Kasarde PW30 Nilkanth Patade that the child for whom PW30 and Kolhapur Police was searching for two days and was seen in rocky portion at stream of Kavaldeo and red sweeter white nicker was on the body of the child with paijan in one of the leg. PW30, after verifying the said fact, gave vardi Exh.83 to Kasarde Out Post. PW31 ASI Mahadeo Jadhav on duty at the said post informed Kankavali Police Station by sending said vardi along with constable Shelatkar. 2.15. The Police Head Constable PW27 Vijay Naik at Kankavali Police Station registered accidental death on the basis of the said vardi and send the same to PW28 Police Inspector 11 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 12 appeal 688.07bom..doc Subhash Mane of the said police station. PW28 went to the said spot and drew inquest panchanama Exh.36 regarding the said corpse in presence of panch PW5 Pratap Kadam and another.
PW28 along with Police Constable PW26 Dange sent said body for post-mortem along with request letter Exh.78 and inquest panchanama to Rural Hospital, Kankavali. PW25 Dr. Patil attached with said Hospital performed post mortem examination of the aid corpse and prepared post-mortem notes at Exh.80. After post-mortem, PW26 handed over the body to the relatives, while he handed over the clothes and other articles on the person of the body given to him by the Doctor at the Police Station. PW28 seized said clothes and articles brought by PW26 i.e. red sweater, white underwear, paijan and wala Articles 30 to 33 on the said dead body by drawing panchanama Exh.40 in presence of panch PW7 Vilas Ghatage and another. PW36 also attended the said spot and took charge of the article seized and called uncle of Neha PW23 and grandfather for identifying the said articles. PW 28 after recording the statement of four witnesses forwarded the said record to Rajewada Police Station in connection with Crime No.117 of 2004.
2.16. PW36 as a sequel to the statement leading to the discovery of the place at which appellant had thrown away the knife in bushes near Fulewadi ring road and phone receiver in Phonda 12 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 13 appeal 688.07bom..doc Ghat, made by the appellant on 22nd August, 2004 went to the places to which the appellant had taken panchas and police and seized the knife Article 28 produced by the appellant from the bushes and broken receiver Article 29 also produced by him from the other place in Phonda Ghat by drawing memorandum and discovery panchanama Exh.42 and 43 in presence of panch PW8 Dattatraya Warne and another. PW 36 recorded the statement of Manager of Shalimar Guest House Karad PW 16 Anis Mulla at which the appellant had stayed on 15th of August, 2004. On 25th August, 2004 PW 36 sent seized muddemal articles to Chemical Analyser under forwarding letter Exh.99 through PW35 Police Constable Vinod Dhawale. After transfer of PW36, the further investigation in the crime was carried out by PI Madan Patil.
2.17. At the conclusion of the investigation, PI Madan Patil submitted the charge sheet against the appellant and acquitted accused no.2 Rajendra in the Court of J.M.F.C. for offences under Sections 307, 302, 450, 397, 366, 201, 120-B, 506 read with Section 34 of I.P.C.
3. The appellant as well as the original accused no.2 pleaded not guilty to the charge (Exh.21) for such offences and so also for the offences under Sections 452, 461, 394 r/w 397, 382, 363 r/w 34 of IPC, alternative or otherwise as detailed in the said 13 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 14 appeal 688.07bom..doc charge framed against him by the learned Additional Sessions Judge, Kolhapur after the case was committed to the Court of Sessions.
4. The prosecution in support of the case, examined above referred 34 witnesses and so also panch PW3 Satish Bokare regarding seizure of clothes Articles 7 to 10 of injured PW24 at Hospital under panchanama Exh.32 and another panch PW6 Mahesh Kulkarni regarding collection of three chance prints at the spot of the offence i.e. the flat of PW24. The defence of the appellant was that of total denial and false implication. The trial Court after appreciation of the evidence came to the conclusion that the prosecution proved only the appellant having committed the offence mentioned earlier and in consonance with such a finding arrived, convicted and sentenced the appellant while acquitted co- accused facing the trial along with the appellant.
5. Mr. Arfan Sait, learned counsel for the appellant in no uncertain terms submitted that the appellant is pressing the appeal only against his conviction for offence under Section 302 of I.P.C. He urged that the prosecution evidence accepted as it is reveals that he has taken away child Neha for pressurizing PW24 for not disclosing his name, in all probability for saving him from the clutches of the law. It was urged that in order to pressurize her, he 14 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 15 appeal 688.07bom..doc had given empty threats to her that in event of disclosure of his name, he would be killing the child. It was contended that hardly any evidence has surfaced on the record that the appellant had learnt about PW24 having disclosed his name and thereafter he had killed the child. It was contended thus hardly the appellant had any motive for committing murder of the said child.
6. The learned counsel thereafter by taking us through the evidence of the relevant witnesses urged that even accepting the said evidence as it is, the same fails to make out a case of the appellant at any time having entertained an intention to kill such a small child. It was urged that the prosecution evidence which is also not impeccable at the most reveals that after the incident he had left the child at some place as the evidence of PW 11 and PW 12 reveals that when they had seen him at Talere-Napane Railway- gate, the child was not with him. It was contended that even assuming that the child was left at the place at Talere, as claimed by the prosecution and the prosecution evidence being solely silent regarding the reason for which he had parted child at the such place, does not denote anything more than such an act being committed by the appellant to get rid of the said child and thereby delink himself from the crime committed for saving himself. It was contended that no inference can be drawn upon the evidence surfaced on the record that the appellant committed the act of 15 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 16 appeal 688.07bom..doc parting the child, was for causing the death of the child. It was urged that hardly any evidence has surfaced on the record of the appellant having committed the murder of the child. It was contended that hence even if it is assumed that act committed by the appellant had resulted in the death of the said child, the offence occurred at his hand by commission of such an act would not transcend beyond the commission of the offence under Section 304 Part II of I.P.C. It was thus contended that appeal to the said extent be allowed and conviction of the appellant for offence under Section 302 of I.P.C. be altered to the offence under Section 304 Part II of I.P.C. and accordingly the sentence be reduced.
7. The learned APP countered the aforesaid submissions by urging that even the grievance made about the prosecution having not established involvement of the appellant in committing murder of Neha is uncalled for as the fact has been duly established by the prosecution through the evidence adduced at the trial. It was uged that the prosecution has duly established that appellant had taken Neha from the custody of her mother PW24 Geetanjali and Neha was last seen alive in the company of the appellant when he had boarded rickshaw of PW10 at Nandgaon Fata for going to Talere. The learned APP submitted that Neha being in the company of the appellant has been duly established through the evidence of PW13, PW14, PW9 and PW10. It was submitted that through the evidence 16 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 17 appeal 688.07bom..doc of PW11 and PW12, the prosecution has established that when the appellant had boarded truck of PW11 for going to Gaganbavda and thereafter tempo of PW12, Neha was not with him. It was urged that prosecution through the evidence of PW20 has established extra judicial confession made by the appellant regarding having thrown/left Neha near the stream near Konkan region. It was urged that the prosecution through the evidence of PW30, PW31, PW27, PW28 and PW5 has duly established that corpse of Neha was found in the rocky portion at the stream of Kavaldeo. It was urged that the prosecution has also established through the evidence of PW25 Dr.Patil, who had performed the post-mortem upon Neha, regarding the condition in which the corpse was found. It was submitted that all the said evidence in terms denotes that act of leaving such a small child near the stream resulted in causing the death of Neha. The learned APP contended that such act committed on the part of the appellant, i.e. leaving infant of eight months old at isolated place near the stream was so imminently dangerous as to in all probability result into her death and in fact having ensued in her death, the appellant cannot escape the liability for committing the murder of Neha. It was contended that the knowledge of such imminently dangerous act resulting into death of Neha can be definitely attributed to the appellant.
8. The learned APP further contended that the evidence 17 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 18 appeal 688.07bom..doc surfaced does reveal that threats given by the appellant to Geetanjali were not empty threats as now canvassed on behalf of the appellant and the evidence occurred also reveal that appellant was entertaining the intention to cause death of the said child. It was contended that same is apparent from the fact of the appellant having committed such act of throwing the child near the stream even when by then his name was not disclosed by PW24 to anybody.
It was urged hence there is no merit in the submission canvassed that the offence committed by the appellant would not transcend beyond the offence under Section 302 Part II of the I.P.C.
9. The learned APP further contended that the evidence surfaced squarely reveals that Neha was in the custody of the appellant after he had snatched her from her house after assaulting PW24 and she was in his company alive uptill 9 p.m. when the appellant along with her had alighted at Talere. It was urged that thereafter nobody had seen Neha alive and her corpse was found entangled in rocky portion of the stream of Kavaldeo within the area of Kasardi village. It was contended that there were no injuries on her person for coming to the conclusion that her death had ensued for any other reason than herself being thrown at such a place, as reflected from the evidence of PW25 Dr. Patil, who had performed the autopsy on her body. The learned APP submitted that the appellant failed to give any cogent explanation regarding 18 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 19 appeal 688.07bom..doc occurring of the death of Neha who was lastly seen alive in his custody, leads to no other inference other than himself being guilty for causing her death due to the death having not ensued due to any other cause, but due to the act of the appellant exposing such infant child to the high risk of meeting a death. The learned APP additionally by laying fingers on the provisions of Section 106 of the Evidence Act that due to said provision, it was incumbent upon the appellant to reasonably explain regarding the reason because of which the death had ensued. It was urged that all the said features also repells the submission canvassed that the appellant is not responsible for occurring of a death of Neha and consequently for the offence of murder. The learned APP thus contended that appeal sans merit be dismissed.
10. Thoughtful considerations were given to the submissions advanced by both the sides and record and proceedings were carefully perused in order to ascertain merits of the submission canvassed as well as the matters regarding which no dispute was made, in view of the proceedings being in the nature of first appeal against the judgment and order of conviction and the sentence imposed upon the appellant.
11. At the first blush after perusal, we find that apart from the learned counsel having not raised any dispute regarding the 19 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 20 appeal 688.07bom..doc conviction of the appellant for the offences under Sections 451, 452, 461, 383, 392 read with Sections 394 and 397, 366, 307 and 201 of the Indian Penal Code, commission of such offences by the appellant is duly established by the prosecution primarily through the evidence of PW24 Geetanjali and the evidence of other witnesses corroborating her evidence as well as relevant facets of the prosecution case as described hereinabove during the earlier part of the judgment. In view of no dispute being made at all on the part of the appellant regarding establishment of the said facets of the prosecution case, we do not propose to make detail dilation thereto except making brief reference regarding the matter established. We add that after the perusal of the evidence of 34 witnesses, we find that their evidence is more so in conformity with the prosecution case as narrated earlier i.e. the matters regarding which their evidence was adduced by the prosecution.
12. The careful perusal of the evidence of PW24 reveals that her evidence is convincing and cogent and corroborated by the other evidence deserving acceptance of it. The prosecution through her evidence has duly established the appellant having entered in her house after making preparation for assaulting her under the guise of getting scribed the application from her husband Santaji for the shop of his friend. Her evidence further discloses the manner in which she was assaulted by the appellant by means of a 20 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 21 appeal 688.07bom..doc knife and robbed of her ornaments and cash from her house and threatened her for not disclosing his name, otherwise he would kill her child Neha. Her evidence also reveals the manner in which the appellant had opened the Wadrobe and taken away the ornaments from the Wadrobe and opened the jewellery boxes and taken a necklace from it. Thus considering the evidence of PW24 in proper perspective, the same duly establishes commission of all the said offences by the appellant except the offence under Section 201 of I.P.C. Such a conclusion is inevitable as the said evidence reveals that the appellant after making preparation, had entered in her house and committed the theft by putting her under fear of death, used the knife possessed by him while committing the robbery and attempted to commit her murder by causing her serious injury. It also establishes the commission of offence under Section 363 of I.P.C. as the evidence establishes that he had taken Neha by force out of her custody and guardianship without her consent. We find that her evidence is not at all shattered despite herself being subjected to lengthy cross-examination.
13. The prosecution through the evidence of PW17 Mangal and the brother-in-law of the appellant PW19 Rajendra and tenant PW21 Shevanta Shetty has established that the said persons were demanding from the appellant money taken by him and as such the appellant was in dire need of money and consequently possessing 21 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 22 appeal 688.07bom..doc the motive for commission of the crime and particularly that of robbing of the ornaments. The prosecution additionally through the evidence of PW15 Manjula Gosavi has established the appellant had purchased knife article 29 used for commission of offences for Rs.9/- on the day of the incident during the morning hours and thus having made the preparation for commission of crime.
14. The prosecution through the evidence of PW18 Siddik Mulla and PW23 Sambhaji Jadhav has established the incident as deposed by PW24 having occurred in her house and during the same PW24 having sustained the injuries. By adducing the evidence of PW29 Dr. Telang and PW33 Dr. Nangare, the prosecution established the nature of injuries sustained by PW24, grievous nature of the said injuries and the same being sufficient in the ordinary course of nature to cause death in the event of not having received timely medical aid. The corroboration to the evidence of PW24 is also found from the evidence of panch PW4 Hemant Thorvat who had deposed about seizure seizure of kerosene can, four empty boxes of ornaments, blood stained ladies purse and blood stained peticoat of the child at the spot of offence after the same was visited by Police and drawn spot panchanama Exh.36. After careful scrutiny of the evidence of above referred witnesses, we had not found any worthwhile reason for not accepting the above referred facets of their evidence.
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15. The prosecution by adducing the evidence of PW13 Jitendra Ghevari, PW14 Ramchandra Chougule, PW9 Pokale and PW10 Suresh Moraskar has duly established that after the incident appellant was carrying Neha along with him until the appellant along with her alighted at Talere i.e. during the period from 3.45 p.m. uptill 9 p.m. The appellant having failed to give any explanation regarding himself carrying Neha as claimed by the said witnesses and by using their vehicles for payment or otherwise, he had been upto Talere. Similarly the prosecution by adducing the evidence of PW11 Prasanna and PW12 Sunil has established that appellant had got rid of Neha prior to boarding truck of PW11 at Talere and travelling up-till Napane Railway Gate and, thereafter, from the said place up-till Gaganbavda through the tempo of Bajirao Mahadik. The evidence of PW12 further establishes that then the appellant was having injury on his finger. The corroboration to the evidence of PW12 is found from the evidence of PW22 Dr. Telang who had examined the appellant on 17.08.2004 when he was brought to Primary Health Centre at Chiroli for such examination by PW36. The prosecution through the evidence of PW4 and PW36 has afforded corroboration to the evidence of earlier referred witnesses i.e. PW24 and particularly the part regarding violence having taken place at the spot in between herself and appellant.
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16. The prosecution through the evidence of PW20 and PW36 has further established the main part of the prosecution case regarding manner in which PW36 received clue regarding the involvement of the appellant. Similarly through the evidence of PW20 and particularly his evidence inspiring confidence, the prosecution has established the appellant having made extra judicial confession regarding the crime which had taken place in the house of PW24 and furthermore his further acts of throwing Neha near the stream in Konkan region. We find hardly anything surfaced on the record for not accepting the said evidence of PW20.
17. It has further established the nexus of the appellant with the crime by adducing the evidence of P.I. Jadhav PW32 of Indapur Police Station regarding the manner in which he had received the information about the appellant , so also through the evidence of PW36 regarding the appellant travelling from Pune to Solapur. The corroboration to the said evidence is afforded through the evidence of PW1 Ganesh and panchanama Exh.25. Due to the said evidence establishing that during the search taken by PW32 in presence of PW1 Ganesh, the appellant was found possessing ornaments Articles 12 to 27 and the cash amount. Needless to add the said articles being duly identified by PW24 and PW23 during their evidence as the articles stolen from the house of PW24 and possession of the same by the appellant without any explanation 24 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 25 appeal 688.07bom..doc definitely establishes nexus of the appellant with the crime in question.
18. The prosecution has additionally established nexus of the appellant with the crime and particularly the offence which he committed qua Neha by leading the evidence of panch PW2 and PW36 regarding the statement made by the appellant or showing the place at which he had thrown Neha. It is indeed true that PW36 and his staff were unable to find anything at the said place and as such in stricto sense the said evidence is some what impaired as body of Neha was not found at the said place. However, the further evidence adduced by the prosecution regarding the corpse of Neha ultimately being found entangled in a rocky area in a stream at Kevalbag, being indicative of body being displaced from the said place due to the event not known to the appellant, the said evidence will not deserve out right rejection on the ground of the same in the stricto sense being not governed within the parameters of Section 27 of the Evidence Act. The said evidence definitely can be considered as an additional circumstance lending assurance to the prosecution case. Out of the said evidence, the evidence regarding the act of the appellant of making a statement regarding such matters thus deserve consideration at least for such a limited purpose.
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19. In the aforesaid context, the further evidence regarding the finding of corpse of Neha at such a place is established by the prosecution through the evidence of PW27, PW28 P.I. Subhash Mane, the evidence of PW5 Kadam regarding drawing of an inquest panchanama of the corpse Exh.36 and foremostly the evidence of immense importance of Dr. Patil who had performed post mortem examination of the corpse and given post mortem notes Exh.80.
The relevant part of the prosecution case as narrated earlier in para 2.14 is duly established by the said evidence. The relevant part of the evidence of PW25 reveals that no injuries were found on the said body and the condition of body as noticed by him was due to body having remained immersed in the water. The finding of the articles on the corpse found is established by the said evidence considered along with the evidence of PW24 and others duly establishes the same being body of Neha.
20. The prosecution has further established link of appellant by adducing the evidence of panch PW8 Vilas Ghatage and investigating officer PW36 regarding as a sequel to the statement leading to the discovery of knife and phone receiver being seized by the Police by drawing the memorandum and discovery panchanamas and established through the evidence of the said witnesses. The nexus of the knife is also established by the prosecution through the evidence of PW35 PC Dhawale carrier of 26 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 27 appeal 688.07bom..doc seized Muddemal articles to Chemical Analyser and the evidence pertaining to the same given by PW36. The finding of human blood on the said knife additionally assures the truthfulness of the prosecution case as well as nexus of the appellant along with the crime in question. Needless to add that though the prosecution was not able to establish group of the said blood found on the knife, still in absence of any explanation on part of the appellant regarding human blood being found on the said knife is an incriminating circumstance against him.
21. For the reasons given earlier, during the brief reference of the overwhelming evidence adduced by the prosecution, we do not propose to discuss in detail every other corroborative evidence corroborating the evidence of above referred witnesses except stating that for the evidence of most of the witnesses, corroboration is also found by the documentary evidence adduced which was prepared and/or collected during the course of investigation as deposed in detail by Investigating Officer PW36.
22. As a net result of aforesaid examination, we find that though the learned counsel for the appellant has not disputed about the prosecution establishing involvement of appellant for the offences other than the offence of murder of Neha, his guilt was duly proved by the aforesaid evidence in commission of such 27 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 28 appeal 688.07bom..doc offences and as such no error was committed by the trial court in convicting and sentencing him for such other offences other than offence of murder of Neha. Similarly, we also find that the trial court had given appropriate sentence to him for commission of the said offences not warranting any interference on the said count for his conviction ordered and sentence imposed for the other offences other than the offence of murder of Neha.
23. Now taking up the moot question urged that the offence occurred at the hands of the appellant qua Neha being not of murder but the offence under Section 304 Part II of I.P.C., after carefully considering the evidence of PW25 Dr. Patil, we find the position emerging from it as pointed out by learned APP that PW25 was not able to ascertain caused of death of the corpse of the said female child Neha of eight months old due to the body was decomposed. It is significant to note that PW25 specifically deposed that no injuries were seen on the part of body which were available for examination. In our considered view, after taking into account the missing part i.e. head, right foot, part of the lower left leg and both the palms and the reasons given by PW25 specifically regarding the other missing parts that the same being due to eating by aquatic animal also justifies the inference of head of such a small child also missing reasonably for the same cause. Thus, considering evidence of PW25 in proper perspective and particularly fact of 28 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 29 appeal 688.07bom..doc himself having not noticed any injury on the parts available for examination and the place at which the body was found i.e. entangled in rocky portion of stream leads to the reasonable conclusion of death having ensued due to such a small child getting immersed/drowned in the stream water. Though, we are oblivious that PW 25 was not able to give precise cause of death due to body being decomposed, still after taking into consideration all the probabilities and particularly the age of the child, we are of the view that the evidence of PW25 does not exclude such a probability i.e. predominant possibility arising out of established facts and circumstances of the case of the prosecution.
24. On the said backdrop, considering the evidence of PW20 and particularly the relevant part pertaining to the extra-judicial confession made by appellant to him, we find that evidence of PW20 is in consonance with the matters regarding the same described hereinabove in the earlier part of the judgment. Out of them the most relevant part is to the effect that after PW 20 asked him regarding the reason for which the police were searching acquitted accused no.2, the appellant had told :
"that incident at Sarnaik colony had taken place at his hands. He then started sobbing. At that time, PW20 asked appellant as to what he had done about child. At that time, the appellant told PW20 that he had left the child by side of stream near a village in Kokan-region.
29 of 34 ::: Downloaded on - 27/08/2013 21:07:47 ::: 30 appeal 688.07bom..doc The evidence of PW20 reveals that similar narration was made by appellant while talking with acquitted accused no.2 when PW20 had again received call from the appellant while he was at S.P. Office and handed over mobile phone to acquitted accused no.2 about whom appellant had made query.
25. After careful perusal of the cross-examination of PW20, we do not find anything surfaced on the record for not accepting the said evidence of PW20 due to the same getting shattered during the cross-examination. The said evidence within itself reveals that appellant had left such infant child near the stream in a village Talere in Kokan-region. As narrated by us earlier, the evidence of PW20 being in consonance with the prosecution case narrated earlier without unnecessarily reiterating it, we find that PW20 as well as acquitted accused no.2 were the persons of confidence of appellant. Even leaving aside the case of acquitted accused no.2, due to said accused being tried along with appellant, still the evidence of PW20 clearly denotes that he was not stranger for appellant no.1 and on the contrary person of his close acquaintance. Such an inference if further fortified from the fact of cause given by appellant to PW20. Additionally, we find that PW20 has spoken precise words spoken by appellant while confessing to him. Furthermore, we find that the said confession was as a sequel of natural talk arisen in between two during which after questioning 30 of 34 ::: Downloaded on - 27/08/2013 21:07:48 ::: 31 appeal 688.07bom..doc him regarding the reason of police inquiring about accused no.2, the appellant had outbursted due to burden of ghastly act occurred at his hand about his guilt to PW20 who was not stranger. We further find that the matters from the said extra-judicial confession are further corroborated from the other evidence adduced by the prosecution and referred hereinabove i.e. the place which was shown by the appellant at which he has left the child, the fact of child being found ultimately in the stream water. Thus, by the said evidence, we find the ig prosecution having duly established commission of such an act on part of the appellant.
26. Now considering the gravity of the said act committed by the appellant, we are unable to accept the submissions canvassed that due to the same the appellant cannot be held responsible for committing murder of Neha. We are of such a considered view, as even leaving aside the question of the intent of the appellant in leaving such a infant child of 8 months incapable of protecting itself against anything due to inability to make the movements of her body due to tender age or even communicate the matters failed by it with certainty denotes that a knowledge can be definitely attributed to the appellant that his such a act was so imminently dangerous that it must in all probability would cause death or such bodily injury likely to cause death. Needless to add that it is not the case of the appellant that he had committed such act for any 31 of 34 ::: Downloaded on - 27/08/2013 21:07:48 ::: 32 appeal 688.07bom..doc other reason affording him any excuse for incurring such a high risk of the same resulting into the death. It is also not his case and or explanation that he had left Neha at such a place that her presence could have been picked up any other human being i.e. place frequently by human being and as such there was no risk to her life.
Hence, in our humble view, the act committed by the appellant would be squarely covered within the four corners of clause 4thly of Section 300 of the I.P.C. We are of the humble view that the prosecution having established the death of Neha being caused due to such imminently dangerous act committed by the appellant, the offence occurred would be of commission of murder and not the offence under Section 304 Part II of I.P.C.
27. In so far as the submission canvassed by the learned counsel for the appellant regarding the intention of the appellant behind commission of act of leaving Neha at such a place, we are unable to accept the submission that the appellant had taken Neha away from the said house only for pressurizing PW24 as told by appellant and established by the prosecution. On the contrary, leaving of Neha at such a place near a stream also affords a reason to believe that reason told by appellant to PW24 for carrying Neha along with him was in all probability for escaping from the said place. Needless to add, hence merely on the said basis a conclusion cannot be drawn that the appellant was never entertaining an 32 of 34 ::: Downloaded on - 27/08/2013 21:07:48 ::: 33 appeal 688.07bom..doc intention for causing the death of the said child. The same is the case regarding further submissions canvassed that at the time of leaving Neha, by then PW24 having not disclosed his name, it cannot be said that for the said reason the appellant committed the such act with intent to cause death, we find the submission though attractive, still without any merit. We are of such a view as the evidence surfaced does not reveal that by then the appellant had gathered the knowledge of his name was not disclosed by PW 24 to anybody. Hence, we find that hardly any evidence having surfaced in support of the said ingenious submission, the same is not worthy of any credence. We are of such a view as we find that such a act committed by the appellant was de hors of facet, whether the name of the appellant was disclosed or otherwise. Since, intention is to be gathered from all the circumstances connected with the act committed, after scrutiny of evidence, we do not find that the said act was committed by the appellant at the impulse of the mind or without any intent. We are fortified with such a view after taking into consideration the distance travelled by the appellant along with Neha and the far place at which he has left. We find that commission of such act cannot be considered to be an act committed simply for getting rid of Neha carried away by the appellant. Such a conclusion is apparent as the appellant could have committed such act much earlier taking enough care for protecting the child as well as himself. We find the submission in 33 of 34 ::: Downloaded on - 27/08/2013 21:07:48 ::: 34 appeal 688.07bom..doc the said respect urged by learned APP more convincing at credit worthy including made by laying a finger upon the provisions of Section 106 of the Evidence Act and miserable failure on part of appellant to explain the circumstances in which such a small infant child in his custody has met with death.
28. Resultantly, we do not find any merit in the submissions canvassed regarding the offence occurred at the hands of the appellant being not offence of murder as submitted by the learned counsel for the appellant. Thus, we do not find any fault on part of the trial court in convicting and sentencing the appellant as convicted and sentenced by the trial court. Hence, we find appeal sans merit and dismiss the same.
29. Registry to furnish the copy of the aforesaid judgment to the appellant through the Superintendent of Prison at which he is lodged.
30. We appreciate the enthusiasm and preparation made by the learned appointed counsel for the appellant in arguing the Appeal and assisting us for arriving at a conclusion, we quantify his fees to the extent of Rs.2200/-.
[ P. D. KODE, J.] [ SMT. V.K.TAHILRAMANI, J.]
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