Bombay High Court
Gajanan Damodhar Bhalerao vs The State Of Maharashtra And Anr on 17 April, 2024
Author: R. G. Avachat
Bench: R. G. Avachat
2024:BHC-AUG:8006-DB
1 Cr.Appeal 598.16
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CRIMINAL APPEAL NO.598 OF 2016
Gajanan Damodhar Bhalerao
Age : 25 years, Occu : Agriculture,
R/o. Gunda, Tq. Basmath,
Dist. Parbhani .. Appellant
(Orig. Accused No.8)
Versus
1. The State of Maharashtra
2. Vithalrao Kishanrao Jawale,
Age : 61 years, Occu : Agriculture,
R/o. Asola, Tq. & Dist. Parbhani .. Respondents
(Respondent No.2 -
Father of deceased)
...
WITH
CRIMINAL APPLICATION NO.2702 OF 2022
IN
CRIMINAL APPEAL NO.598 OF 2016
....
AND
CRIMINAL APPEAL NO.682 OF 2016
1. Shivaji S/o. Ganeshrao Jawale
Age : 32 years, Occu : Agri,
R/o. Asola, Tq. & Dist. Parbhani
2. Navnath s/o. Uttamrao Jawale
Age : 29 years, occu : Agri,
R/o. Asola, Tq. & Dist. Parbhani
3. Dhananjay s/o. Uttamrao Jawale
Age : 26 years, Occu : Agri,
R/o. Asola, Tq. & Dist. Parbhani
4. Datta @ Anna s/o. Uttamrao Jawale
Age : 35 years, Occu : Agri,
R/o. Asola, Tq. & Dist. Parbhani
5. Prabhakar s/o. Ganeshrao Jawale
Age : 33 years, Occu : Service,
R/o. Asola, At Post. Shivaji Nagar, Parbhani ... Appellants
(Orig. Accused)
2 Cr.Appeal 598.16
Versus
The State of Maharashtra .. Respondent
......
WITH
CRIMINAL APPLICATION NO.120 OF 2024
IN
CRIMINAL APPEAL NO.682 OF 2016
....
Shri. P. S. Paranjape, Advocate for Appellant in Criminal Appeal
No.598 of 2016
Shri. Sudarshan J. Salunke, Advocate for Appellant in Criminal Appeal
No.682 of 2016
Smt. V. S. Chaudhari, APP for the Respondent / State in both the
matters.
Shri. S. S. Jadhavar, Advocate for Assist to P.P. in Criminal Appeal No.682
of 2016 and for Respondent No.2 in Criminal Appeal No.598 of 2016
.....
CORAM : R. G. AVACHAT AND
NEERAJ P. DHOTE, JJ.
RESERVED ON : 23.02.2024
PRONOUNCED ON : 17.04.2024
JUDGMENT [ PER NEERAJ P. DHOTE, J. ] :
1. These two Appeals are filed under Section 374 (2) of the
Code of Criminal Procedure, 1973 (hereinafter referred to as the
'Cr.P.C.') against the Judgment and Order dated 20.09.2016 passed by
the learned Sessions Judge, Parbhani in Sessions Trial No.131 of 2013
convicting the Appellants for the offence punishable under Sections 147,
148, 324, 302 r/w. Section 149 of the Indian Penal Code, 1860 (for
short, 'I.P.C.') and sentencing them as detailed in the operative order of
the said Judgment.
3 Cr.Appeal 598.16
2. The Prosecution's case as revealed from the Police Report is
as under:
2.1. Latabai Vitthalrao Jawale, the resident of Agrith, Tal. Asola,
Dist. Parbhani, who was the mother of Angad (deceased), was knocked
down by the motorcycle driven by the Accused / Appellant - Shivaji
Ganesh Jawale. She suffered fracture in her leg and was hospitalized.
The Accused / Appellant - Shivaji, who was the resident of the same
village and kin of the deceased, promised to bear the expenses relating
to her medical treatment, however, he avoided to keep his promise.
Angad used to demand the medical expenditure, which were to the
extent of Rs.1,00,000/- (Rs. One Lakh) from him. On the said issue of
medical expenses, altercations used to take place between Angad and
Accused / Appellant - Shivaji. Eventually, both the parties decided to
convene a meeting to resolve the issue. Accordingly, meeting was fixed
on 07.06.2013, however it was postponed for the next day at the
instance of Accused / Appellant - Shivaji. In the afternoon, the
Accused / Appellants went to Tadkalas Police Station and from there to
the Pingali police outpost. Angad was in his beer shop by name
'Chaitanya Beer Shop'. Around 08:00 p.m. of 07.06.2013 the Accused /
Appellants reached the said beer shop with the weapons like Katti /
Koyta, iron rod, fighter and assaulted deceased Angad. Due to voice /
shouts of Angad, Madhukar Jawale (PW3), Kalyan Ganeshrao Jawale
4 Cr.Appeal 598.16
(PW4) and Vitthalrao Krishnarao Jawale (PW5) who were present in the
nearby Aakhada, reached at the beer shop. They saw that the accused /
Appellants were assaulting Angad with the said weapons. Madhukar
Jawale (PW3) and Kalyan Ganeshrao Jawale (PW4) intervened to save
Angad. They both suffered injuries due to assault by Accused /
Appellants - Shivaji and Navnath. After the assault, the Accused /
Appellants fled.
2.2. Angad was moved to Spandan Hospital, Parbhani. Angad
succumbed to the injuries. The injured eye witnesses were provided with
the necessary medical treatment. As the police were informed about the
incident, the police reached Spandan Hospital. The statement / Report
(Exh.86) of Madhukar (PW3) was recorded by the police as the First
Information Report (FIR) and Crime No.68/2013 came to be registered
for the offence punishable under Sections 147, 148, 149, 307, 323, 324,
302, 504 and 506 of the I.P.C. and for the offence punishable under
Section 4 r/w. Section 25 of the Arms Act. During the course of
investigation, Inquest was done, Spot Panchanama was prepared from
where blood stained mud, simple mud, Chappals, blood stained
weapons such as Katti and metallic fighter were seized and sealed, and
the body was referred for Post-mortem. The statement of witnesses were
recorded, the Accused / Appellants No.1 to 5 came to be arrested, the
Accused / Appellant No.8 surrendered on the sixth (06 th) day from the
5 Cr.Appeal 598.16
incident, the clothes of the Accused / Appellants were seized, the Katti /
Koyta one each, came to be seized at the instance of Accused /
Appellants - Shivaji and Dhananjay and one rod came to be seized at the
instance of the Accused / Appellant - Navnath, the clothes of Accused /
Appellants came to be seized, one rod came to be seized from Accused /
Appellant - Gajanan (Accused No.8), the Investigating Officer collected
the medical papers and Post-mortem report, the seized muddemal
articles were sent for chemical examination and on completion of
investigation, Charge-sheet came to be filed against eight (8) accused
persons including the Appellants.
2.3. On committal by the learned Magistrate, the case came to
be registered as Sessions Trial No.131/2013 in the Sessions Court.
Charge came to be framed against Charge-sheeted accused for the
offence punishable under Sections 147, 148, 324, 302 r/w. Section 149
of the I.P.C. at Exh.28, to which the accused - Appellants pleaded not
guilty and claimed to be tried. To prove the Charge, Prosecution
examined in all twenty three (23) witnesses and brought on record
certain documents. After the Prosecution closed their evidence, the
statement of the Accused / Appellants came to be recorded under
Section 313 (1)(b) of the Cr.P.C. The accused / Appellants denied the
case and evidence of the Prosecution. On appreciation of the evidence
on record, the learned Trial Court passed the impugned Judgment and
6 Cr.Appeal 598.16
order acquitting Accused Nos.6 and 7 and convicted the Appellants, who
were the Accused Nos.1 to 5 and 8.
3. Heard the learned Advocates for the Appellants and learned
APP for the Prosecution assisted by the learned Advocate for the
Informant.
4. It is submitted by the learned Advocate for the Appellant
Nos.1 to 5 that there is delay in lodging the FIR. The eye witnesses
evidence cannot be believed as the spot of incident was dark being No
Moon Night and there was no electricity in the village. The recovery of
the weapons at the instance of the accused cannot be relied, as the time
shown in the memorandum and seizure panchanamas do not match the
distance from where the recovery is shown. The seizure of blood stained
clothes from the person of the Appellants cannot be believed as no one
will keep the clothes stained with blood on their person. There is no
evidence that there was an unlawful assembly with common object to
commit the crime. It is submitted that the evidence available on record
do not establish the Charge and the impugned Judgment and order be
quashed and set aside and the Appeal be allowed. Reliance is placed on
some Judgments in support of the arguments, which would be
considered in later part of this Judgment.
7 Cr.Appeal 598.16
5. It is submitted by the learned Advocate for Accused No.8
that the Accused No.8 - Gajanan was just a mediator between two sides
to resolve the issue of compensation to the mother of deceased and had
nothing to do with the incident. It is submitted that he was the impartial
person and as the meeting was cancelled, he left for his native place. It
is further submitted that the evidence of seizure of rod at the instance of
Accused No.8 cannot be termed as the discovery under Section 27 of the
Indian Evidence Act. It is submitted that the Accused No.8 has been
falsely implicated and there is no evidence that he was the part of the
unlawful assembly and therefore, his conviction and sentence be set
aside.
6. It is submitted by the learned APP that there is evidence of
injured eye witnesses, which nails the Appellants and though they are
examined, their evidence remained unshaken. The Appellants were
known to the witnesses and therefore, there is no question of
establishing the identity. There is immediate lodging of report by one of
the injured eye witness. The injuries on the deceased and the evidence
of the eye witnesses established unlawful assembly and Murder and the
Appeals be dismissed by maintaining the conviction and sentence.
7. The learned Advocate assisting the Prosecution made
submissions on the line of submissions made by the learned APP.
8 Cr.Appeal 598.16
-: Homicidal Death :-
8. As one of the Charge is for the offence of Murder
punishable under Section 302 of the IPC, the Prosecution is required to
prove that the death was Homicidal. It is the Prosecution's case that
Angad, who was the son of PW5 - Vithalrao Kishanrao Jawale, met
Homicidal Death.
9. The evidence of PW1 - Dr. Sudhir Marotirao Kakde show
that he was attached to Spandan Hospital, Parbhani on 07.06.2013. At
about 08:50 p.m. Angad Jawale (deceased), Madhukar (PW3) and
Kalyan Jawale (PW4) had come to the hospital. Angad Jawale was in a
serious condition, his blood pressure was not recordable, he was in semi-
conscious condition and not responding to the verbal commands. He
was having stab injury over abdominal region. There was a big stab
injury over left hypo contrail region of size 8 cms x 3 cms x 10 cms with
evidence of omentum coming out of wound. There were other injuries
on his person which were within one hour before examination. The
Medico Legal Certificate at Exh.44 is brought on record which
corroborate his evidence.
10. Cross-examination of this witness show that Angad died in
the hospital at 09:15 p.m. Not giving history and name of assailants by
the injured will not be sufficient to discard his testimony. His
9 Cr.Appeal 598.16
cross-examination show that after issuance of letter the police from
Tadkalas Police Station had come to the hospital. The cross-examination
show that his evidence in respect of bringing the injured to the hospital
and he examining them is not seriously disputed. His evidence show
that the injuries suffered by Angad were sufficient in ordinary course to
cause death. His cross-examination show that letter was issued to the
concerned police station for conducting Post-mortem on the dead body
of Angad which was removed from their hospital around 10:30 p.m.
Though there is substantial cross-examination in respect of injuries,
there is nothing to discard the testimony in respect of examination of
Angad and noticing the injuries on his body in the evening of
07.06.2013. Not coming of the Police Officer to him with the weapons
to seek his opinion whether the injuries were possible due to said
weapon is inconsequential. The evidence of this witness regarding
injuries on Angad remained unshaken and well corroborated by the
Medico Legal Certificate.
11. The evidence of PW2 - Dr. Pandurang Vishnupant Chevle
show that he was attached to the Civil Hospital, Parbhani as Medical
Officer at the relevant time. On 08.06.2013 the dead body of Angad
was brought to him by the police for Post-mortem at 01:15 a.m. He
performed the Post-mortem. He noticed number of injuries on the dead
body which are as follows :-
10 Cr.Appeal 598.16
"1. An incised stab wound over back just below the neck
measuring 3 Cms. X 2 Cms X 5 Cms. It was horizontally placed,
margins were clear, cutting skin, sub cutaneous tissues, muscles
and minute capillaries. The injury was red coloured. Vital
reactions present.
2. Incised injury measuring 3 Cms. X 2 Cms X 3 Cms. Over
back, below neck, just lateral to mid line on left side, cutting
skin, sub cutaneous tissues, muscles and capillaries. The colour
was red and margins were clear.
3. Incised wound (stab) measuring 3 Cms. X 2 Cms X 4
Cms., over back on left below scapula, margins were clear,
colour was redm cutting skin, sub cutaneous tissues, muscles
and capillaries.
4. Incised wound (stab) on back on left side, just above left
hip, measuring 3 Cm. X 2 Cm X 4 Cm., cutting skin, sub
cutaneous tissues and muscles as well as minute vessels, margins
were clear and colour was red.
There were some injuries on central side.
5. An incised stab wound in the left hypocondriac region
measuring 8 Cms. 3 Cms. X 3 Cms., obliquely placed, margins
were clear, a part of omentum was protruding out of the injury.
The injury had penetrating into peritoneal cavity causing
perforating injury to lower part of stomach. Stomach was filled
with full of blood clotted haematoma, due to injury to vessels of
stomach, the injury to spleen was found caused profussed
bleeding peritoneum was filed with blood clotted haematoma
due rupture of and stomach. It was red coloured and vital
reaction was present.
6. Contused lacerated wound on lateral aspect of scrotal
region measuring 2 Cms. X 1 Cm.
7. A contused lacerated wound on left upper thigh on
medial side measuring 1 Cm. X 1 Cm X 2 Cms.
8. A contused lacerated wound on left leg below knee
measuring 5 Cms. X 3 Cms. X 2 Cms. It was red coloured,
cutting skin and muscles."
12. His further evidence show that all the above referred
injuries were ante mortem and sufficient to cause death. The cause of
death was 'Cardiorespiratory failure due to Haemorrhagic shock due to
11 Cr.Appeal 598.16
injuries to stomach and spleen'. The tenor of the cross-examination
show that his evidence in respect of the injuries, performing of
Post-mortem and cause of death is not seriously disputed. Expressing
the possibility that injury nos.6 to 8 were possible due to fall on hard
and rough surface during scuffle or otherwise is inconsequential. It has
come in the cross-examination that cumulative effect of all those injuries
exasperated haemorrhagic shock associated with injuries to stomach and
spleen. Post-mortem Report at Exh.65 is brought on record which
corroborate his testimony.
13. The evidence of PW8 - Balasaheb Achyutrao Jawale show
that on learning that the incident had taken place and injured Angad
was taken to Spandan Hospital, he visited the said hospital, where he
saw the dead body of Angad and as the police asked him, he agreed to
act as the Panch for inquest. He noticed injuries on the body of Angad.
The inquest was prepared which was read over to him, he found it to be
correct and signed the same. He identified the inquest at Exh.148 as the
same. In cross-examination attempt is made to show that he was not
present at the time of inquest, however his testimony remained
unshaken. Not making enquiry to the police by him as to whether any
crime was registered is inconsequential.
14. The evidence of PW21 - Kishor Kishanrao Borde show that
he was the Police Officer attached to the Tadkalas Police Station at the
12 Cr.Appeal 598.16
relevant time. On 07.06.2013 around 10:00 p.m. while he was on
patrolling duty, he received the information in respect of murder on
Asola road. He went to the spot of incident and from there he went to
the Spandan Hospital, Parbhani where the injured were admitted. He
took the steps for Post-mortem and other formalities. This evidence of
PW21 - Kishor as seen from the cross-examination show that it was not
seriously disputed.
15. The above discussed evidence proved that in the evening of
07.06.2013 Angad was brought to the Spandan Hospital with several
injuries on his body and he died. Through the above discussed medical
evidence, it is proved by the Prosecution that the death of Angad was
due to the injuries suffered by him. In short, the Prosecution has
successfully proved that Angad died Homicidal Death. Even there is no
serious challenge to the death of Angad as Homicidal.
-: Spot of Incident :-
16. The evidence of PW20 - Balu Devidas Bharose show that he
was the resident of village Asola. On 07.06.2013 while he was
proceeding towards his field at around 08:00 p.m., he saw Angad lying
on the road near beer shop in an injured condition. He, PW3 -
Madhukar and PW4 - Kalyan shifted Angad to the Spandan Hospital in
bolero jeep of Angad. Angad died in the hospital. The omissions as
13 Cr.Appeal 598.16
shown in his cross-examination in respect of the names of PW3 -
Madhukar and PW4 - Kalyan and ownership of jeep do not affect his
testimony that while travelling towards his field he saw Angad on
the road near the beer shop in injured condition. The rest of the
cross-examination do not affect the core of his testimony.
17. The evidence of PW9 Ananta Rangnathrao Jawale show
that at 06:00 a.m. of 08.06.2013 while he was coming to village Asola
from Basmat road, Madhukar Jawale (PW3) and Police were present at
the Chaitanya Beer Shoppy. The place of incident was shown by
Madhukar Jawale (PW3), which was showing the signs of scuffle. Blood
was seen on the road in front of beer shoppy. Chappals were found
lying. One metallic yellow colour fighter (Article-1) having four holes
and two pointed projectors, katti (Article-31) having wooden handle of
5 inches and curve blade of 19 inches were found on the spot. The said
Articles were having blood stains. All the Articles were collected and
sealed under the panchanma. He identified Exh.150 as the said Spot
Panchanama. His evidence show that the said Articles were shown to
him and he identified the same which were seized from the spot. His
further evidence show that soil was collected from the spot. The cross-
examination could not create any dent in the testimony of this witness in
respect of his acting as the Panch and preparing Spot Panchanama in his
presence.
14 Cr.Appeal 598.16
18. The evidence of PW11 - Nagnath Manikrao Shendge, the
Investigating Officer corroborate the testimony of PW9 - Ananta in
respect of preparing the Spot Panchnama. His evidence show that the
spot of incident was in front of Chaitanya Beer Shop on Asola road.
There was blood and weapons lying on the spot. He deposed of
preparing the Spot Panchanama of that place in presence of two panchas
and seizure of the Articles and mud from that spot. He identified
Exh.150 as the same Spot Panchanama. His evidence show that he sent
the letter at Exh.205 to the Tahsildar to draw the map of the said spot of
incident.
19. The evidence of PW23 - Prabhu Sambhaji Katkade show
that on 08.06.2013 he was the Circle Officer and as per the order of the
Tahsildar he prepared the sketch map of the spot of incident which was
at Asola village near the beer shoppy. He identified Exh.227 as the same
map of spot of incident. Not knowing the gut number of the spot of
incident by this witness is inconsequential. The cross-examination
fortifies the evidence of this witness regarding preparation of map of the
spot of incident.
20. The above discussed evidence established that the spot of
incident was on the Asola Pati to Asola road in front of Chaitanya Beer
15 Cr.Appeal 598.16
Shoppy and weapons at Article-1 and 31 were seized from the said spot.
-: Eye Witnesses to the Incident :-
21. The Prosecution examined three witnesses i.e. PW3 -
Madhukar, PW4 - Kalyan and PW5 - Vithalrao as the eye witnesses to the
incident. They are relatives of each other. They all are resident of
village Agrit in Asola Taluka, Dist. Parbhani. The Prosecution's case
mainly rests on the evidence of these witnesses being the eye witnesses
to the incident. The evidence of the said three eye witnesses show that
three months prior to the murder of Angad, the wife of PW5 - Vithalrao
and mother of deceased Angad - Latabai was dashed by motorcycle
driven by the Appellant - Shivaji Jawale, who was amongst their kin.
Due to the said dash, Latabai suffered fracture in her leg for which she
had to take medical treatment and incur certain expenditure. The
Appellant - Shivaji Jawale committed to compensate the said medical
expenditure, however he was avoiding to obey the commitment. On
that count altercations took place between deceased Angad and the
Appellant - Shivaji Jawale. The cross-examination of these three
witnesses on this aspect show that the said incident of dash to wife of
PW5 Vithalrao and mother of deceased Angad by motorcycle driven by
the Appellant - Shivaji Jawale was not in dispute.
22. The evidence of PW3 - Madhukar show that his Aakhada
16 Cr.Appeal 598.16
was barely 200 feet away from the beer shoppy i.e. spot of incident,
which was being run by deceased Angad. This aspect that deceased
Angad was running the beer shoppy is not disputed as can be seen from
the tenor of cross-examination of the eye witnesses. His evidence show
that two minutes are required by walk to cover the distance between his
Aakhada and the spot of incident. On 07.06.2013 at about 08:00 p.m.
when he, PW4 - Kalyan and PW5 - Vithalrao were present at his
Aakhada, they heard the shouts of Angad from the side of beer shoppy,
therefore, they all three i.e. he, PW4 - Kalyan and PW5 - Vithalrao ran
towards the beer shoppy where the light of petromax and bulb attached
to inverter were glowing. He saw all the Appellants assaulting Angad
with the weapons like Koyta, Pipe, Fighter. Due to assault, Angad
suffered bleeding injuries. When he and PW4 - Kalyan intervened, they
both were assaulted by Appellant - Shivaji and he was also assaulted by
Appellant - Navnath. Due to the shouts at the place of incident, the
persons by name Gopal, Keshav and Balu reached the spot of incident.
Due to their arrival, the Appellants fled. Injured Angad was shifted to
Hospital in the jeep by himself, PW4 - Kalyan and others. During the
treatment, Angad died in the Spandan Hospital. He and PW4 - Kalyan
were provided medical treatment for the injuries suffered by them. In
the hospital, the police recorded his statement which was treated as the
FIR at Exh.86. He deposed of recording his supplementary statement by
the police on 09.06.2013 and seizure of his clothes. During his
17 Cr.Appeal 598.16
evidence, he identified the Appellants as the assailants.
23. In the cross-examination his evidence that he possessed the
Aakhada and some of his family members were residing there has been
fortified. The said Aakhada being his own place, his presence at the
relevant time at Aakhada is natural. The cross-examination fortifies that
the distance between Aakhada and beer shoppy was very near i.e. 200
feet. The distance between his Aakhada and place of incident is such
that his evidence that he heard the shouts of Angad is believable. From
the cross-examination, it is seen that his evidence to the extent of
specific / particular weapons in the hands of the Appellants for assault
was an omission in his report. It is needless to state that the report / FIR
is not an encyclopedia. What is clear from his testimony is that his
evidence is corroborated by his previous statement given to the police in
the nature of report and supplementary statement. It is true that it has
come in his evidence that there was no electricity and load shedding was
in operation at the time of the incident, his evidence that there was light
of petromax and inverter at beer shoppy remained unaffected.
Undisputedly, all the Appellants are named in the FIR as the assailants.
24. His reaching the spot of incident and witnessing the
incident further gets fortified as he suffered injuries on his person in the
assault due to intervention. The evidence of PW1 - Dr. Sudhir
corroborate his testimony that he was examined in Spandan Hospital.
18 Cr.Appeal 598.16
The evidence of said doctor show that PW3 - Madhukar suffered
following injuries:
"(1) Contusion on right shoulder region, measuring 6 cms
C 2 cms caused by hard and blunt object. Its age was one
hour and nature of the same was simple.
(2) A Contusion on back, on right side measuring 2 cms X
1 cms. It was caused by hard and blunt object. The age was
one hour and it was simple in nature.
(3) A contusion over left back region measuring 2 cms X 1
cms. It was caused by hard and blunt object. Age was one
hour and it was simple in nature.
(4) An abrasion on right neck region of size. It was
measuring 1 cm X 2 cms. It was caused by hard and blunt
object. Age was one hour and nature was simple.
(5) A contusion on left side of back region, measuring 2
cms X 1 cms, caused by hard and blunt object within one
hour. Nature it was simple."
25. The Certificate at Exh.46 corroborate the testimony of the
doctor and PW3 - Madhukar for the injuries. The evidence of PW1 - Dr.
Sudhir show that the said injuries were possible by blow of pipe (Article-
32). His evidence that his blood stained clothes were seized in the
hospital is corroborated by the evidence of PW10 - Rama Manikrao
Jawale wherein he deposed of seizure of blood stained clothes of PW3 -
Madhukar which were Articles-34, 35 and 36 under the panchanama at
Exh.153 in the Spandan Hospital. The evidence of said panch witness
remained unchallenged. PW3 - Madhukar also identified his clothes at
the time of his evidence. Nothing has come in the cross-examination of
PW3 - Madhukar to discard his testimony that he witnessed the
19 Cr.Appeal 598.16
incident. Though it was night time, his evidence show that there was
light of petromax and bulb of inverter near the place of incident. The
Appellants were known persons to him and therefore, there was no
difficulty for him to identify them. The omission as referred above is not
of that nature which would affect his evidence. Though in his
cross-examination it is brought that within one minute one can reach
police outpost from the place of incident, not going to the police outpost
instead of hospital is a natural conduct because one will seek the
medical help first in point of time in such a situation. The evidence of
this witness which is corroborated by his prompt report to the police and
injuries on his person gives the required assurance that he was the eye
witness to the incident. The contention of the learned Advocate for the
Appellants that there was delay in reporting the matter to the police has
no merits. Resultantly, the testimony of PW3- Madhukar is accepted.
26. The evidence of PW4 - Kalyan Ganeshrao Jawale show that
he was the brother of PW3 - Madhukar. His evidence show that they all
reside jointly. Deceased Angad was his paternal cousin and was running
the beer shoppy on Asola road by name 'Chaitanya Beer Shoppy'.
On 07.06.2013 at about 08:00 p.m. he himself, PW3 - Madhukar and
PW5 - Vithalrao were present at Aakhada. There was no electricity at
that point of time. They heard noise of quarreling from the side of beer
shoppy of Angad which was situated near the Aakhada. He noticed
20 Cr.Appeal 598.16
stopping of motorcycle at the beer shoppy. He, PW3 - Madhukar and
PW5 - Vithalrao ran towards said beer shoppy, wherein petromax was
burning and there was bulb connected to the inverter. He deposed that
Angad was being assaulted by the Appellants with weapons like Katti,
pipe and fighter. His evidence show that he and PW3 - Madhukar
intervened and they were also assaulted by the Appellant Shivaji with
Koyta and PW3 - Madhukar was also assaulted by Appellant - Navnath
by Rod. His evidence show that due to noise of quarrel, Keshav Jawale,
Balu Bharose and Gopal reached the spot of incident due to which the
assailants ran away. Katti and fighter which were with the Appellants
Prabhakar and Datta had fallen down on the spot of incident. He
deposed of shifting Angad to Spandan Hospital. As he suffered the
injuries, he was given the treatment for two days in the hospital and
discharged after two days. He identified the Appellants as the
assailants.
27. The cross-examination of PW4 - Kalyan show that there
were material omissions in his previous statement recorded by the police
in respect of the assault on Angad and the availability of light at the beer
shoppy. One can see that the omissions surfaced due to the manner in
which the examination-in-chief was recorded. Had there been no other
evidence, the omissions would have been fatal. However, his evidence
that he reached the spot of incident and witnessed the incident cannot
21 Cr.Appeal 598.16
be discarded for more than one reason. His presence at the Aakhada
and reaching the spot after hearing the shouts of Angad has been
deposed by PW3 - Madhukar. The report / statement of PW3 - Madhuakr
show the name of PW4 - Kalyan as the witness to the incident. The
report lodged by PW3 - Madhukar and the evidence of PW3 - Madhukar
show that they were assaulted when they intervened. The evidence of
PW1 - Dr. Sudhir show that in the night of 07.06.2013 he examined
Kalyan Jawale (PW4) who was having injury which was the contusion
on left upper arm measuring 3 cms x 2 cms and age of injury was one
hour and it was caused by hard and blunt object and he took out the x-
ray. The Medico Legal Certificate at Exh.45 is brought in the evidence of
this doctor which corroborate the evidence that PW4 - Kalyan suffered
simple injury which was treated. It is true that there is no evidence that
his clothes were seized. However, due to the above referred evidence of
PW3 - Madhukar and PW1 - Dr. Sudhir corroborated by the report
lodged by PW3 - Madhukar, the evidence of PW4 - Kalyan that he
witnessed the incident is accepted.
28. Though PW5 - Vithalrao deposed that he witnessed the
incident, his testimony about witnessing the actual incident is kept out
of consideration for the reason that his evidence show that in the year
2004 he suffered paralysis attack and till the date of his evidence he was
taking the treatment for the said ailment. His evidence show that he
22 Cr.Appeal 598.16
took five (5) to seven (7) minutes to reach the spot of incident from the
Aakhada. He gave contrary evidence about reaching the spot of incident,
as at one point he deposed that he reached by walk and at another point
he deposed that he reached by running. His evidence show material
omissions in respect of the incident. His name does not find place in the
report lodged by PW3 - Madhukar as the one who accompanied them at
the spot of incident. In the light of these aspects, his testimony that he
witnessed the actual incident is required to be seen with doubt. Further,
though he deposed of hatching conspiracy by the Appellants, he
admitted that he was not present when the conspiracy was hatched.
Thus, the testimony of this witness to the extent that he witnessed the
incident is kept out of consideration.
29. The learned Advocate for the Appellants cited the
Judgments in the case of Thulia Kali vs. State of T. N., 1972 CRI.L.J.
1296 and in the case of Shivlal and Anr vs. State of Chhatisgarh, 2011
AIR (SCW) 6480 wherein the importance of prompt lodging of FIR is
emphasized and it is observed that unexplained inordinate delay in
sending copy of the FIR to the Magistrate may affect the Prosecution
case adversely. In the case in hand as seen from the above evidence,
there is recording of statement of PW3 - Madhukar in the hospital
immediately after the incident and registration of crime by PW21 -
Kishor, Investigating Officer. There is no cross-examination in respect of
23 Cr.Appeal 598.16
sending the copy of FIR to the Magistrate. Thus, the said rulings are of
no assistance to the Appellants.
-: Arrest of Appellants :-
30. The evidence of PW21 - Kishor, the Investigating Officer
show that during the investigation Appellants were arrested. The arrest
memorandums / forms are at Exhs.211, 212, 213, 214, 215 and 225.
His evidence show that the Accused No.8 - Appellant Gajanan
surrendered on 13.06.2013. The arrest of the Appellant in the crime is
not in dispute.
-: Discovery :-
31. It is the case of Prosecution that Katti / Koyta - Article-31,
Rod (Article-32) and Katti / Koyata (Article-33) were discovered and
seized at the instance of Accused / Appellants - Shivaji, Navnath and
Dhanraj, respectively pursuant to the provisions of Section 27 of the
Indian Evidence Act. For that the Prosecution examined PW6 - Purbhaji
Pralhadrao Jawale. His evidence show that on 12.06.2013 he was called
by the police in the Tadkalas Police Station where the said three
Appellants were in the police custody / lock up and they voluntarily
stated to show the place where the weapons / Articles were concealed
and memorandums to that effect were prepared which were at
Exhs.142, 143 and 144. He deposed that the said three accused /
Appellants led them to the land of Appellant Shivaji from where they
removed the aforesaid Articles / weapons which were seized and sealed
24 Cr.Appeal 598.16
under the panchanamas.
32. From the cross-examination of this panch witness, it is seen
that the distance between Tadkalas and Asola via Khanapur is 30 kms
and in those days one hour time was required to travel that distance.
The time on three (3) memorandums is mentioned as 08:15 to 08:30
hours, 08:35 to 08:50 hours and 08:55 to 09:10 hours and the time
mentioned in the second part of the said memorandums is shown as
09:15 to 10:30 hours, 09:15 to 11:00 hours and 09:15 to 11:30 hours.
Considering the evidence in respect of the distance and time required to
arrive the said place as deposed by this witness, we find merit in the
submission of the learned Advocate for the Appellants that the first
seizure panchanama should have started at 10:20 hours. Thus, we
accept the contention of learned Advocate for the Appellants that the
time appearing in the said memorandums and seizure panchanamas if
compared with the distance required to reach the said spot from the
Police Station Tadkalas, do not reflect the true picture. Thus, we are not
impressed with the Prosecution's evidence in respect of the discovery /
recovery and seizure of the Articles-31, 32 and 33 at the instance of the
said Appellants namely Shivaji, Navnath and Dhanraj, respectively and
the said evidence is discarded.
33. The evidence of PW15 - Ganesh Bhaurao Gadhwe show that
25 Cr.Appeal 598.16
on 13.06.2013 he was called at Tadkalas Police Station wherein the
Appellant - Gajanan was present with one pipe which was seized by the
police under the panchanama at Exh.189. However, his evidence show
that he could not identify the Appellant - Gajanan as the same person.
He deposed that he did not recollect the face of accused Gajanan and he
could not see whether he was present in the Court or not. In his cross-
examination it has come that the clothes and pipe were shown by the
police. In view of this evidence, the Prosecution's case that the rod was
seized from the Appellant - Gajanan is discarded.
34. The other evidence on record is in respect of the seizure of
the clothes of the accused and Articles and reports of Chemical Analysis.
Though the evidence on record show that the Articles were seized and
sent for Chemical Analysis, the C.A. Reports (Exh.228) show that the
blood group of deceased Angad could not be determined as the results
were 'inconclusive'. The result of Chemical Analysis of the Articles sent
for examination show the human blood and blood group was
'inconclusive'. Thus, the evidence in the nature of seizure of the Articles
for the purpose of corroboration is of no assistance for the Prosecution
to prove the Charge.
-: Motive and Unlawful Assembly :-
35. As discussed earlier while considering the evidence of eye
witnesses, mother of deceased Angad suffered fracture in her leg due to
26 Cr.Appeal 598.16
the dash of motorcycle driven by the Appellant - Shivaji and there were
altercations between the Appellant - Shivaji and deceased Angad on the
point of non payment of medical expenditure. At the cost of repeatation,
the said evidence is not in dispute. The evidence therefore show that
the terms between the Appellant - Shivaji and deceased Angad were not
cordial and they were on inimical terms.
36. The evidence of PW5 - Vithalrao show that he and deceased
Angad were demanding money towards hospital expenditure from the
Appellant - Shivaji and his father and since they started threatening
them, they disclosed about the same to PW17 - Anand Bharose. The
meeting was arranged in the village on 07.06.2013 when Appellant
Gajanan Bhalerao who was relative of Appellant Shivaji had come to
their village. However, Appellant - Shivaji, his father and his relatives
declared that the meeting would be held on the next day.
37. The evidence of PW17 - Anand Sheshrao Bharose show that
he was knowing both the sides / parties. On 07.06.2013 the Appellant -
Shivaji and his father Ganesh had come to him for discussion that
meeting was to be convened to finalize the issue of payment of medical
expenditure on that day or next day. They had come to his house in
between 05:30 and 06:00 p.m. and it was decided to hold the meeting
on the next day and thereafter they left.
27 Cr.Appeal 598.16
38. The evidence of PW18 - Onkar Vishwanath Giri show that
on 07.06.2013 he was at the Pingali outpost of Tadkalas Police Station
and the Appellants had come to the outpost on three (3) motorcycles
and stopped in front of the outpost where they were present for half an
hour and reasons given by them was to drink the water. He identified
the Appellants as the same persons who had come together on the day
of incident.
39. The above evidence show that though the meeting was
arranged to resolve the dispute, it was postponed / cancelled from the
Appellants side. Though it is the contention of the learned Advocate
appearing for the Appellant - Gajanan that after the meeting they left to
their respective houses, there is nothing to show that the Appellants
went to their respective houses or villages after the meeting was
cancelled. The above evidence show that all the Appellants were
together and had been to the police outpost and stopped half an hour at
the outpost. In the evening the Appellants assaulted Angad. This show
that they shared the common object of assaulting Angad and they were
successful in executing their common object as is proved by the
Prosecution from the evidence of PW3 - Madhukar and PW4 - Kalyan.
40. Learned Advocate for the Appellants relied on the
Judgments in the case of Kuldip Yadav and Ors. Vs. State of Bihar, 2011
28 Cr.Appeal 598.16
Cri. L .J. 2640 and in the case of Kamaksha Rai and others vs. State of
U.P., AIR 2000 SC 53 on the point that for conviction with the aid of
Section 149 of the I.P.C. the evidence must show that not only the nature
of common object, but also that the object was unlawful and large
number of persons are accused of committing a crime and the Court
should be extremely careful in scrutinizing the evidence. Legal position
set out in the aforesaid Judgments is well settled. In the case in hand,
as discussed above, the assembly of the Appellants was an unlawful
assembly with the object of assaulting Angad and they had executed the
same.
41. The other Judgments relied upon by the Advocate for the
Appellants is in the case of Narsinbhai Haribhai Prajapati Etc. Vs.
Chhatarsinh and Others, AIR 1977 SC 1753 wherein it is observed that,
'the blood stained clothes and Dhariyas with the Accused were wholly
insufficient for sustaining the Charge of murder' and in the case of
Najabhai Desurbhai Wagh vs. Valerabhai Deganbhai Vagh and Others,
AIR 2018 SC (Criminal) 1026 wherein there was nothing on record to
suggest any previous enmity between the parties and common object to
commit the murder could not infer only on the basis that the weapons
carried by the accused were dangerous. As discussed above, the
evidence in the nature of seizure of clothes by the Investigating Officer is
kept out of consideration as the C.A. reports fall short of showing the
29 Cr.Appeal 598.16
blood of deceased on the Articles. Further, the discovery of weapons at
the instance of Appellants is discarded.
-: Conclusion :-
42. The above discussion and the evaluation of the evidence
available on record show that through the evidence of PW3 - Madhukar
and PW4 - Kalyan the Prosecution has established that the Appellants
assaulted deceased Angad with deadly weapons i.e. Katti / Koyta etc.
From the evidence of said two eye witnesses, the Prosecution has
established that the Appellants were the authors of the crime and they
caused the injuries to Angad. The use of the aforesaid deadly weapons
in the assault and the nature of injuries on dead body of Angad, proved
through the medical evidence, clearly establishes the intention on the
part of the Appellants to commit the Homicidal Death. The evidence of
PW3 - Madhukar and PW4 - Kalyan is trustworthy. PW3 - Madhukar and
PW4 - Kalyan identified the Appellants as the assailants. Though it has
come in the evidence of eye witnesses that at the time of incident there
was no electricity due to the load shedding, the evidence of both the eye
witnesses show that there was petromax and inverter light at the Beer
shoppy where the incident had taken place. The Appellants were known
to the eye witnesses. PW3 - Madhukar and PW4 - Kalyan are the injured
eye witnesses as they suffered the injuries due to intervention in the
incident of assault. It is settled position in law that the evidence of
injured eye witness stands on higher pedestal. They both with the help
30 Cr.Appeal 598.16
of others had shifted Angad to the hospital. They were also treated for
their injuries. There is immediate disclosure of the incident to the
police by PW3 - Madhukar which culminated in recording his statement
and registration of crime. All the Appellants are named in the Report /
statement given by PW3 - Madhukar to the police. This lends
corroboration from the testimony of PW3 - Madhukar and PW4 - Kalyan.
The Prosecution has proved the spot of incident. The weapons, Katti
(Article-31) and Fighter (Article-1), were seized from the spot of
incident.
43. True it is that the evidence in respect of the discovery /
recovery / seizure brought on record by the Prosecution is discarded.
However, that will not result in discarding the entire Prosecution's case.
It is needless to state that the recovery / discovery / seizure is a
corroborative piece of evidence. It is also settled position in law that
corroboration is only a rule of prudence. When the testimony of the
injured eye witnesses inspire confidence and remains unshaken in the
cross-examination, it can certainly form the basis to prove the Charge.
The evidence on record show that even after the cancellation of the
meeting, the Appellants did not disperse and they remained together till
Angad was done to death. The evidence on record established the
unlawful assembly by the Appellants with the object of assaulting
Angad. Merely because the eye witnesses were related to the deceased
31 Cr.Appeal 598.16
cannot be the ground to discard their testimony. As seen from the
statement of the Appellants recorded under Section 313 (1)(b) of the
Cr.P.C. their case is that of total denial and false implication. The
evidence on record as discussed above proved the essential ingredients
for the offences punishable under Sections 147, 148, 324, 302 r/w.
Section 149 of the I.P.C.
44. On re-appreciation of the evidence available on record, as
discussed above, the conviction and sentence recorded by the learned
Trial Court do not call for interference. The Appeals, therefore, fail and
thus, the following order:
ORDER
(i) The Appeals are dismissed.
(ii) Record and Proceedings be sent back to the Trial Court.
(iii) Pending Criminal Application Nos.2702 of 2022 and 120 of 2024 stand disposed of.
( NEERAJ P. DHOTE, J. ) ( R. G. AVACHAT, J. ) GGP Signed by: Gajanan G. Punde Designation: PA To Honourable Judge Date: 18/04/2024 11:16:01