Andhra Pradesh High Court - Amravati
Intha Naga Srikanth Reddy Srikanth ... vs State Of A.P., Rep. By P.P., Hyd on 10 November, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
Crl.A.No.193 of 2015
JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar) The present Criminal Appeal came to be filed under Section 374(2) of the Code of Criminal Procedure, 1973 against the judgment, dated 11.02.2015, in Sessions Case No.82 of 2011 on the file of the learned I Additional Sessions Judge, SPSR Nellore, wherein, the learned Sessions Judge, vide judgment dated 11.02.2015, convicted the accused for an offence punishable under Section 302 I.P.C. and accordingly, sentenced him to undergo imprisonment for life and to pay a fine of Rs.500/-, in default of payment of fine, to undergo simple imprisonment for a period of one month. The accused was also convicted for the offence punishable under Section 404 I.P.C. and accordingly, sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.500/-, in default of payment of fine, to undergo simple imprisonment for a period of one month. Substantive sentences were directed to run concurrently. 2
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2. The facts as culled out from the evidence of the prosecution are as under:
PW1 is the brother of the deceased while PW2 is the mother of the deceased. PW1 and the deceased were running a tea shop in Kanakamahal centre, Nellore. The accused, who is a friend of the deceased, used to come to meet the deceased. It is said that the accused used to mix with the family members and PW2 used to treat him as a son. Because of close acquaintance, the deceased requested PW2 to lend some amount to the accused. Accordingly, PW2 lent a sum of Rs.1,00,000/- as loan, however, no document evidencing the same has been obtained. Three months thereafter, the accused executed a promissory note for Rs.50,000/- and requested deceased to lend Rs.50,000/-. On the recommendation of the deceased, PW2 lent a further sum of Rs.50,000/- to the accused by taking the promissory note brought by him. It is said that the accused also arranged seven acres of land on lease for prawn culture from one Dhamaramadu Sreedhar Reddy of Gummadidibba, for the deceased. The accused and deceased used to go to Vijayawada to bring prawn seed. Subsequently, the accused informed that he will take the above land for prawn culture on his own and promised to give Rs.1,00,000/- to the deceased. It is thus said that the accused is liable to pay a sum of 3 Crl_A_193_2015 CPK,J & BVLNC,J Rs.3,10,000/- to the family of PW2. While things stood thus, on 16.04.2009 at about 10:30 AM, on receipt of a phone call, the deceased left the house but did not return home till night. At about 11:00 PM PW2 made a call to PW1 and informed him about deceased not returning home. On 17.04.2009 at about 10:00 AM while PW1 was at his house, a Constable from Thotapalli Gudur police station came to his house and enquired about the deceased and also enquired with regard to the name of the owner of the motor cycle bearing No.AP 26 P 7753. When it was informed that it belongs to the deceased, the said constable informed PW1 that a dead body of a male person is lying in NRI lay out, situated near Varigonda Village and requested PW1 to come to the said place for identifying the dead body. Then PW1 along with his relatives went to the place and after identifying the dead body as that of his brother, set the law into motion by lodging a report-
Ex.P1 with PW12 - ASI of police. Basing on Ex.P1, PW12 registered a case in Crime No.36 of 2009 for the offence punishable under Section 302 read with 34 IPC. Ex.P14 is the FIR. Further investigation was taken up by PW13.
According to PW13, on 17.04.2009 at 11:00 hours, he secured PW7 and proceeded to the scene of offence, which is situated on the Western side of the second divider thar road, in the house plot of one 4 Crl_A_193_2015 CPK,J & BVLNC,J Venkateswarlu of Kavali. He noticed a dead body with multiple injuries, and seized blood stained shirt - MO1, Motor cycle bearing No.AP 26 T 7753 - MO5, blood stained earth - MO6 and controlled earth - MO7. Ex.P4 is the observation report of the scene. He also got prepared a rough sketch of the scene of offence, which is placed on record as Ex.P15, apart from getting the scene of offence photographed. In the presence of PW7 and others, he conducted inquest over the dead body. Ex.P5 is the inquest report. During inquest he examined PWs.1,2 and others. After completing inquest, the dead body was sent for post mortem examination. PW9 - Civil Assistant Surgeon, Government Hospital, Nellore, conducted autopsy over the dead body on 18.04.2009 at 10:45 AM and issued Ex.P8 post mortem examination report. He opined that the death was 24 to 36 hours prior to post mortem examination and to his knowledge the death was due to shock and hemorrhage due to multiple injuries. Further investigation in this case was taken up by PW14, who was then working as Inspector of Police, Nellore. After examining witnesses more particularly PW5 on 29.09.2009, as stated by him, a charge sheet came to be filed, which was taken on file as P.R.C.No.10 of 2010 on the file of the learned IV Additional Judicial Magistrate of First Class, Nellore. 5
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3. On appearance of the accused, copies of the documents, as required under Section 207 Cr.P.C., were supplied to him. As the offences are triable by a Court of Sessions, the case was committed to the Court of Sessions under Section 209 Cr.P.C. Accordingly, the same was made over to the Court of the learned I Additional Sessions Judge, SPSR Nellore for trial and disposal in accordance with law.
4. Basing on the material available on record, charges, as referred to earlier, came to be framed, read over and explained to the accused in Telugu to which, he pleaded not guilty and claimed to be tried.
5. To substantiate its case, the prosecution examined P.Ws.1 to 14 and got marked Exs.P-1 to P-16 and M.Os.1 to 8. After closure of prosecution evidence, the accused was examined under Section 313 Cr.P.C., with reference to the incriminating circumstances appearing against him in the evidence of the prosecution witnesses to which he denied. No oral evidence was adduced on his behalf. However, Ex.D-1 was got marked on his behalf.
6. Though there are no eyewitnesses to the incident, the learned Sessions Judge relied upon the circumstances of accused being last seen in the company of the deceased and withdrawal of money from 6 Crl_A_193_2015 CPK,J & BVLNC,J the ATM by the accused to connect him with the crime. It is against this conviction and sentence imposed, the present appeal is filed.
7. Sri D. Poornachandra Reddy, learned counsel for the appellant mainly submits that there are no eyewitnesses to the incident and the circumstances relied upon by the prosecution are not proved and even if proved do not form a chain of events connecting the accused with the incident. He submits that PW3 who is a crucial witness did not support the prosecution case and was cross examined by the prosecution. Coming to the evidence of PW5, he would submit that this evidence cannot be relied upon, as he was examined on 29.09.2009 which is nearly five months after the incident. In other words, his argument is that if really PW5 has seen the accused and deceased together at the time of incident and informed the same to PW1, prior to lodging of the report, definitely this circumstance would have reflected in the first information report. In the absence of the same, either in the first information report or in the statements recorded at the earliest point of time, it creates a doubt as to whether PW5 has seen the accused and deceased together on 16.04.2009. Coming to withdrawal of money, he would contend that the CC TV footage, which is pressed into service, cannot be relied upon in the absence of any certificate issued under Section 64B of the Evidence Act. He further submits that 7 Crl_A_193_2015 CPK,J & BVLNC,J even the answers given by the accused under Section 313 CrPC do not in any way implicate him, for the reason that the same only speaks about the deceased giving the ATM card to the accused to draw the money and after drawing the money he handed over the card to the deceased. Apart from that, it is urged that since the case of the prosecution is that accused committed theft of the debit card, the accused could not have used the same without knowing the pin number and it is nobody's case that the deceased has disclosed the pin number to the accused. Having regard to all these circumstances, it is pleaded that the accused is entitled for benefit of doubt.
8. On the other hand, Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor contended that the circumstances relied upon by the prosecution coupled with motive are sufficient to bring home the guilt of the accused beyond all reasonable doubt. In other words, his argument appears to be that all the circumstances relied upon by the prosecution are proved beyond all reasonable doubt.
9. The point that arises for consideration is : "Whether the circumstances relied upon by the prosecution are proved? And if proved whether they form a chain of events connecting the accused with the crime?"
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10. As seen from the record, there are no eyewitnesses to the incident and the entire case rests on circumstantial evidence. In a case arising out of circumstantial evidence, the prosecution has to prove each of the circumstance relied upon by them and the circumstances so proved should form a chain of events connecting the accused with the crime. In Jawaharlal Das v. State of Orissa's case,1 the Apex Court held that to base a conviction in a case arising out of circumstantial evidence, three conditions are required to be satisfied viz., 1) the circumstances from which an inference of guilt is sought to be drawn must be cogently and firmly established, 2) those circumstances should be of a definite tendency unerringly pointing towards the guilt of the accused and 3) the circumstances, taken cumulatively, should form a chain so complete that there is no escape from the conclusion that within all human probability, the crime was committed by the accused and none else and it should also be incapable of explanation on any other hypothesis than that of the guilt of the accused.
11. Keeping in view the principles laid down by the Apex Court in the decision referred to above, we shall now deal with the case on hand.
1 AIR 1991 SC 1388 9 Crl_A_193_2015 CPK,J & BVLNC,J
12. The first circumstance which is relied upon by the prosecution is the motive, namely that the accused was due a sum of money to the family of the deceased, because of which the accused killed the deceased.
13. Two facts are required to be noted here. The first thing is that it is not the case of the prosecution that the accused was due to the deceased. The evidence of PW2 would show that it was she who was lending the money to the accused. Therefore, by killing the deceased, the accused would not get rid of the amount due and payable to PW2, more so, when another brother namely PW1, who is aware about the transactions of the accused with PW2, is alive. The second thing, which throws some doubt on motive aspect, is that PW2 in her evidence admits that there is no documentary proof to show payment of money to the accused. In fact even PW1 in his cross examination admits that there is no documentary evidence to show that accused is indebted to deceased a sum of Rs.3,10,000/-. On the other hand, he says that the accused borrowed a sum of Rs.50,000/- from PW2 and executed a promissory note. It would be appropriate to extract the relevant portion of the cross examination of PW1, which is as under:
"I have no documentary evidence to show that accused is indebted to my brother for a sum of Rs.3,10,000/-. The witness 10 Crl_A_193_2015 CPK,J & BVLNC,J adds that accused borrowed Rs.50,000/- from my mother and executed a promissory note."
Even assuming for the sake of argument that there were some money transactions between the accused and the family members of the deceased, but in our view that by itself cannot be a sole ground to convict the accused. Motive do play a crucial role in cases arising out of circumstantial evidence provided the other circumstances are proved.
14. The second circumstance relied upon by the prosecution is with regard to the accused being last seen in the company of the deceased.
15. The prosecution pressed into service the evidence of PW5. PW5 knows the accused, PW1 and the deceased. According to him, he used to regularly visit the tea stall of PW1 and deceased. He used to bring milk to Nellore from his village in the morning at 10:00 AM and in the evening at 5:00 PM. According to him, on 16.04.2009, he found the deceased in the company of the accused at 10:30 AM near tea stall of the deceased and on the same day at about 07:00 PM while he was coming to Nellore, he observed the deceased and the accused proceeding towards Muthukur on a motorcycle. When he enquired the deceased as to where he was going, he replied that he was going on 11 Crl_A_193_2015 CPK,J & BVLNC,J personal work. On the next day morning i.e., on 17.04.2009, at about 10:30 AM when he came near the tea stall of PW1 and the deceased, he came to know that the deceased was killed. He further stated in his chief examination that on the same day he informed PW1 about he seeing the accused and deceased on 16.4.2009, while they were going towards Muthukur at 07:00 PM on a motorcycle. He further stated that on 16.04.2009 between 08:30 and 09:00 PM he saw the accused while he was going towards Ramalingapuram, Nellore, on his motorcycle near Ramalingapuram centre. This evidence of PW5 is sought to be relied upon to establish the fact the accused and deceased were together prior to the incident.
16. Two circumstances throw any amount of doubt with regard to PW5 seeing both of them together. The first one being the version of PW5 in chief examination, which goes to show that he informed PW1 about seeing the accused and deceased together at 10:30 AM on 16.04.2009. If the said information was furnished to PW1 on 17.04.2009, the first information report, which was given by PW1 at 01:30 PM on 17.04.2009, should have contained this fact. At least some suspicion should have been entertained against the accused in the first information report. As stated by us earlier, this report is silent about accused and deceased being seen together either on 16.04.2009 or 12 Crl_A_193_2015 CPK,J & BVLNC,J 17.04.2009. On the other hand, the report shows that someone intentionally took the deceased to a remote place and then killed him. In fact one other crucial aspect which requires to be noted is that in the first information report some suspicion is entertained against four persons in which name of the accused is not reflected as a suspect.
17. The second ground which throws any amount of doubt on PW5 seeing both accused and deceased together is that he was examined by the police on 29.09.2009. The investigating officer PW14 in his evidence speaks about the said fact. No explanation is forthcoming from PW5 as to why he kept quiet for nearly 5 months without disclosing the same to others or to the police more so when the deceased was known to have been killed by then. Either his conduct has to be viewed with suspicion or the police must have introduced PW5 to speak to this circumstance. These two circumstances, in our view, throw doubt as to whether really PW5 has seen the accused and deceased together on 16.04.2009 or 17.04.2009 morning or in the evening.
18. The next circumstance relied upon by the prosecution is the withdrawal of the money from ATM by the accused. Insofar as this aspect is concerned, the prosecution placed reliance on the evidence of 13 Crl_A_193_2015 CPK,J & BVLNC,J the investigating officer and bank manager coupled with the CC TV footage of Axis Bank which are placed on record as Ex.P11.
19. Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor, strongly placed reliance on these two documents to contend that the said documents, beyond reasonable doubt, establishes the guilt of the accused in the commission of the offence. In other words, his argument appears to be that after killing the deceased, the accused took the debit card from him and thereafter withdrew the money from the ATM. Insofar as Ex.P11 is concerned, the CC TV footage recorded at the ATM centre dated 16.04.2009, and the corresponding photos taken from CC TV footage numbering 14 which are placed on record as Ex.P12, these two documents could be admissible in evidence provided there is certificate issued by the concerned authority in terms of Section 65B(4) of the Evidence Act. The issue is no more res integra in view of the decision of the Supreme Court in Arjun Panditrao Khotkar vs Kailash Kushanrao Gorantyal [(2020) 7 SCC 1] wherein it is held as under:
"We may reiterate, therefore, that the certificate required under Section 65B(4) is a condition precedent to the admissibility of evidence by way of electronic record, as correctly held in Anvar P.V. (supra), and incorrectly "clarified" in Shafhi Mohammed (supra). Oral evidence in the place of such certificate cannot possibly suffice as Section 65B(4) is a mandatory requirement of the law. Indeed, the hallowed principle in Taylor v. Taylor (1876) 1 Ch.D 426, which has been followed in a 14 Crl_A_193_2015 CPK,J & BVLNC,J number of the judgments of this Court, can also be applied. Section 65B(4) of the Evidence Act clearly states that secondary evidence is admissible only if lead in the manner stated and not otherwise. To hold otherwise would render Section 65B(4) otiose.".
20. Apart from that another fact which is required to be noted is that the case of the prosecution and the charge framed against the accused insofar as this transaction is that the accused committed theft of the debit card and used the same for withdrawal of money from the ATM centre. Simply because the accused has committed theft of the card, does not entitle him to use the card unless he knows the pin number. There is no evidence on record that the accused was, at any point of time earlier to the death of the deceased, was aware about the pin number of the card. Hence, we hold that there is any amount of doubt as to whether there was theft of card and thereafter used the same for withdrawing of the money.
21. Even assuming for the sake of argument that the accused has withdrawn the amount from ATM centre, using the card of the deceased, it could have been to the knowledge of the deceased for the reason that in Section 313 Cr.PC, the accused gave a categorical explanation stating that the deceased has given him the card for withdrawal of the money and after withdrawing the money he has returned back the card and thereafter he came to know about the death 15 Crl_A_193_2015 CPK,J & BVLNC,J of the deceased. Apart from that, it is also to be noted that PW5 is said to have seen the accused alone moving on his motorcycle at 09:00 PM on 16.04.2009 while the withdrawal of the money was at 09:26 PM. Even as per the post mortem report the death would be around 10:00 PM taking the outer limit of time fixed by the post mortem report. This circumstance also in our view does not co-relate with the case of the prosecution as to the withdrawal of the money by the accused after committing the murder of the deceased.
22. Another circumstance which is required to be noted is the injuries on the body of the deceased. The evidence of the Doctor - PW9 who conducted post mortem examination shows that there are about nearly 30 external injuries on the body of the deceased and almost all the injuries were incised wounds. Firstly it is difficult to believe that one person could have caused so many injuries. Be that as it may, the weapon alleged to have been used by the accused is a sickle. The medical jurisprudence clearly show that incised wounds could not be possible with a sickle. Definitely more than one person might have participated in the commission of the offence and probably for that reason in the first information report suspicion was entertained against four persons, leaving the accused and later the case has been built up 16 Crl_A_193_2015 CPK,J & BVLNC,J to implicate the accused in the crime as he is due some amount to the family of the deceased.
23. For the aforesaid reasons, we hold that the findings given by the learned Sessions Judge are unsustainable and the judgment of the trial Court is liable to be set aside.
24. In the result, the conviction and sentence recorded by the learned I Additional Sessions Judge, SPSR Nellore vide judgment, dated 11.02.2015, in Sessions Case No.82 of 2011 against the appellant/accused for the offences punishable under Sections 302 and 404 I.P.C. is set aside. The appellant/accused shall be released forthwith if he is not required to be detained in any other crime. Fine amount, if any, paid by the appellant/accused shall be refunded to him. M.O.5 - motor cycle shall be returned to the concerned as per law.
25. Accordingly, the Criminal Appeal is allowed.
Miscellaneous petitions pending, if any, shall stand closed.
_______________________________ JUSTICE C.PRAVEEN KUMAR __________________________________ JUSTICE B.V.L.N CHAKRAVARTHI 10.11.2022 Vjl