Kerala High Court
Benny vs State Of Kerala on 19 February, 2009
Author: Thomas P.Joseph
Bench: A.K.Basheer, Thomas P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRL.A.No. 489 of 2005()
1. BENNY, S/O.ARANGATH APPUNNI,
... Petitioner
Vs
1. STATE OF KERALA,
... Respondent
For Petitioner :SRI.P.VIJAYA BHANU
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice A.K.BASHEER
The Hon'ble MR. Justice THOMAS P.JOSEPH
Dated :19/02/2009
O R D E R
A.K. BASHEER & THOMAS P.JOSEPH, JJ.
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CRIMINAL APPEAL No.489 of 2005
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Dated this the 19th day of February, 2009
J U D G M E N T
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Thomas P.Joseph, J.
The cadaver of a male aged about 45 years was found in a public pond called 'Njavarikulam' at Irinjalakuda about 2.4 kms. south- west of the Irinjalakuda police station on 9.11.1998 at about 9.00 a.m. Of the persons who thronged the area on seeing the ghastly site one Madhavan, a resident of Irinjalakuda came to the Irinjalakuda police station at 10.30 a.m. and told the Additional Sub Inspector what he had seen. The Additional Sub Inspector recorded his statement at 10.30 a.m. and registered a case under caption, 'unnatural death' under Section 174 of the Code of Criminal Procedure (for short, "the Cr.P.C."). The Sub Inspector of that police station conducted inquest on the body of the deceased near the pond itself on the same day and caused photographs of the dead body to be taken. Dr.T.V.Velayudhan (late), Assistant Professor of Forensic Medicine, Medical College, Thrissur, conducted the postmortem examination. Since the dead body remained unidentified, it was given an unceremonial burial at the Public Cemetry at Lalur, Thrissur. The Circle Inspector of Police, Irinjalakuda investigated the case which allegedly revealed that the Crl.Appeal No.489 of 2005 -: 2 :- appellant who was financially weak wanted to raise money to purchase a bus of his own and with intend to whisk insurance money after causing the death of Thankappan (hereinafter referred as "the deceased"), fraudulently created documents, obtained a personal accident insurance policy in the name of the deceased for a sum Rs.5,00,000/- making himself as the nominee, paid premium and on the evening of 7.11.1998 caused the deceased to come to Irinjalakuda, he was taken to the Njavarikulam near boys high school at Irinjalakuda,intoxicated the deceased who was already drunk, appellant removed the shirt worn by the deceased and at a stage when the deceased was unable to take care of himself due to intoxication, pushed him into the pond and caused his death by drowning. Appellant was charged-sheeted for the offence punishable under Section 302 of the Indian Penal Code (for short, "the Code"). Learned Additional Sessions Judge found that the appellant had strong motive for commission of the crime, the deceased was seen last in his company near the place of occurrence before the incident, appellant had taken such personal accident policies showing himself as nominee in the case of two other persons also, prosecution proved the recovery of the shirt worn by the deceased on the information given by the appellant and held the appellant guilty under Section 302 of the Crl.Appeal No.489 of 2005 -: 3 :- Code. He was convicted and sentenced to undergo imprisonment for life. That conviction and sentence are under challenge.
2. The prosecution produced the following evidence. P.W.5 is the wife and P.W.3 is the son of the deceased. P.W.5 claimed that her husband, the deceased had left their house at Amballur on 7th Saturday (1998) at 5.45 p.m. wearing M.Os.1 to 3, lunki, shuddy and shirt and thereafter she had not seen him alive or dead. At the time of leaving the house deceased had told her that he has some work at the house of 'Benny' and that 'Benny' had asked him to go to Irinjalakuda. P.W.5 learnt about the death of the deceased on the next Monday by 11.00 p.m. P.W.3, son of the deceased has only hearsay information about the deceased leaving their house on the evening of 7.11.1998. Getting information (that a dead body was seen in the Njavarikulam pond) himself, his paternal uncle and another person went to the Irinjalakuda police station on the morning of 10.11.1998. By then the dead body had been buried at Lalur. P.W.3 identified the dead body as that of his father from the photographs shown to him and M.Os 1 and 2, the lunki and shuddy found on the dead body. P.W.3 claimed that M.O.3, shirt belonged to him, his father (the deceased) was wearing on the fateful day. P.W.3 stated that they learnt about the personal accident insurance policy taken in the Crl.Appeal No.489 of 2005 -: 4 :- name of deceased with the appellant as the nominee. Appellant obtained the death certificate of the deceased (to facilitate issue of the insurance money) without their knowledge. It is also the version of P.Ws.3 and 5 that the deceased was in the habit of taking liquor often and used to stay away from their house, sometimes for a few days. P.W.4 is a neighbour of the deceased. She claimed that there was a call to her residential phone by an unidentified person informing her about the death of the deceased. P.W.7 is a neighbour of the deceased. On 9.11.1998 he was told that the deceased was missing since two days and that a dead body was seen in a pond at Irinjalakuda. Himself, younger brother of the deceased and others went to the Irinjalakuda police station on 9.11.1998. On the way when their vehicle was slowed down near a hump at Amballur Junction the appellant asked them whether they had learned about the matter relating to the deceased. To their query as to how the appellant learnt about that, he told that information was conveyed to their shop as well (it has come in evidence that a close relative of the appellant is running a bakery at Junction). P.W.7 and others went to the Irinjalakuda police station. Police told them that photographs of the dead body have been taken and that it could be shown to them the next day. On 10.11.1998 P.W.3 (son), P.W.7 and others went to the Crl.Appeal No.489 of 2005 -: 5 :- police station where P.W.3 identified the dead body from its photo.
3. P.Ws.6, 8 and 22 are examined to prove that the deceased was seen alive last in the company of the appellant. P.W.6 saw the appellant and deceased talking at the Amballur bus stop on 7.11.1998 at about 6.00 p.m. The deceased boarded Shalimar bus bound to Irinjalakuda. The appellant went towards west in haste. P.W.8 saw the appellant boarding a bus bound for Irinjalakuda at Amballur junction on 7.11.1998 after 6.00 p.m. P.W.22 is a political activist of Irinjalakuda and claimed that while himself and party workers were engaged in writing slogans in connection with party activities on the wall near the court building at Irinjalakuda on 7.11.1998 at about 7.15 p.m. he saw the appellant and the deceased going towards east from the side of the bus stand. From the gait of the deceased P.W.22 felt that the deceased was drunk. At about 8.00 p.m. the same day P.W.22 found the appellant alone as standing in front of the post office at Irinjalakuda. Prosecution examined P.W.29 to say that he had seen the appellant and deceased near Njavarikulam on the night of 7.11.1998 but he refused to support the prosecution.
4. P.W.1, first informant claimed that learning that the dead body of a male was found in Njavarikulam on 9.11.1998 at about Crl.Appeal No.489 of 2005 -: 6 :- 9.00 a.m. he went there, saw the dead body and gave information to the police (Ext.P1). P.W.28, Additional Sub Inspector recorded Ext.P1 and registered the case on 9.11.1998 at about 10.30 a.m. P.W.32, Sub Inspector conducted inquest on the dead body on the bank of Njavarikulam on 9.11.1998 from 11.15 a.m. onwards and seized M.Os.1 and 2, lunki and shuddy worn on the dead body. Exhibit P2 is the inquest report. P.W.2 is an attester in Ext.P2. P.W.32 claimed that he got photographs of the dead body taken by the owner of Janatha Studio and sent the dead body for postmortem examination. Thereafter the dead body was handed over to the police constable for burial since then it was not identified by anybody. Dr.T.V.Velayudhan, Assistant Professor of Forensic Medicine, Medical College Hospital, Thrissur conducted the postmortem examination on 9.11.1998 at 3.15 p.m. and issued Ext.P38 (since the medical officer who conducted the autopsy had expired, Ext.P38 was proved through P.W.37, Circle Inspector). No objection was raised on behalf of the appellant for proving Ext.P38 through P.W.37). In Ext.P38 the opinion regarding cause of death is stated as "drowning". P.W.35, owner of Janatha Studio took the photographs of the dead body on 9.11.1998. Ext.P34 series are the photographs and negatives. Ext.P35 is the bill dated 9.11.1998 for the charges for taking those photographs. P.W.9 was Crl.Appeal No.489 of 2005 -: 7 :- the Registrar of births and deaths, Irinjalakuda Municipality during the relevant time. He deposed that an application (Ext.P3) was received in his office on 10.11.1998 for issue of the death certificate of the deceased. Accordingly certificate was issued on 17.11.1998. According to P.W.9, that certificate was received by the appellant who made an endorsement to that effect on the back of Ext.P3. Exhibit P3
(a) is that endorsement. P.W.38 was the Registrar of births and deaths in the same office during the time of trial and produced the relevant register for issue of certificate in respect of the deceased on 17.11.1998. Exhibit P47 is the copy of the relevant page of that register.
5. P.W.11 was the agent of M/s.United India Insurance Company, Irinjalakuda during the time of the incident. He was examined to say that the policy in the name of the deceased was taken by the appellant through him and that the appellant had paid the premium. PW.11 did not support the prosecution. He admitted that as desired by the appellant he had given to the appellant 4 or 5 proposal forms of Janatha Personal Accident Policy. Exhibit P4 is one of those proposal forms. P.W.11 denied that the appellant had handed over the claim form (for the sum assured) to him. P.W.11 later learnt from the police that the policy was taken in the name of the deceased. Crl.Appeal No.489 of 2005 -: 8 :- P.W.10 is the investigator attached to the said Insurance Company and claimed that as per the direction from the Company he investigated the claim for the sum assured under the policy and as part of that, went to the house of the deceased and talked to P.W.5, wife of the deceased. She had no information about the deceased taking such a policy and pleaded ignorance about the signature of the deceased in the proposal form (Ext.P4). P.W.5 then told P.W.10 that she thought that what is contained in Ext.P4 is not the signature of her husband. P.W.10 verified the signature of the proposer (the deceased) in Ext.P4 with the signature of the deceased in the various documents in the custody of the Co-operative Bank, Amballur and conducted local enquiries. Relatives of the deceased told him that deceased had not having financial capacity to pay the premium. P.W.27 is the Secretary of the Co-operative Bank, Amballur. He proved Exts.P27 and 28 series original documents containing the signature of the deceased.
6. P.W.12 is the Senior Manager of M/s.United India Insurance Company, Irinjalakuda branch and produced Exts.P6 and P7, copy of schedule and proposal form for the personal accident policy taken in the name of Smt.Thankam (P.W.14) for Rs.5,00,000/-. As per Ext.P7, the nominee is "A.A.Benny, Arangath House". P.W.13 is the Development Officer of that Company and is an attester in Ext.P8, Crl.Appeal No.489 of 2005 -: 9 :- mahazar prepared by P.W.37 (C.I.) for seizure of Exts.P6 and P7. P.W.14 (Thankam) is a retired nursing assistant and the aunt of the appellant. P.W.20 is the son of P.W.14. P.Ws.14 and 20 were examined to say that without the consent or knowledge of P.W.14, appellant took a personal accident policy in the name of P.W.14 for Rs.5,00,000/- making himself as the nominee and paid the premium. P.Ws.14 and 20 refused to support the prosecution. P.W.14 claimed that she signed Ext.P7 proposal form and paid Rs.1,250/- as premium. Later she cancelled that policy. She nominated the appellant as her nominee in that policy. P.W.20 stated that he was not aware of P.W.14 taking the policy. According to P.W.20, P.W.14 (his mother) received the policy by post.
7. P.W.18 is the younger brother and P.W.19 is the son of one Bhaskaran who died due to cancer on 6.9.1998. According to the prosecution appellant had taken a policy in the name of Bhaskaran without his consent or knowledge making the appellant as nominee and later tired to cause the death of Bhaskaran by administering liquor mixed with poison. P.W.18 stated that Bhaskaran was in the habit of taking drinks and to his knowledge, Bhaskaran had not taken any policy of insurance. After the death of Bhaskaran, the policy in his name was received by post. Some time before death, Bhaskaran had Crl.Appeal No.489 of 2005 -: 10 :- told him that "Benny" had given him a bottle of liquor and asked P.W.18 whether he could consume it. P.W.18 smelt the liquor and told Bhaskaran that it was not good and advised Bhaskaran not to consume it. P.W.19 claimed that Ext.P17 is the policy of insurance in the name of Bhaskaran received by post after his death. He claimed that Bhaskaran had entrusted the bottle (referred by P.W.18) to him. He produced the bottle before the police. When M.O.4, bottle said to be seized by P.W.37 (as produced by P.W.19) was shown to P.Ws.18 and 19, they were not able identify the same but stated that the bottle looked like M.O.4. P.W.21 is an attester in Ext.P18, mahazar dated 12.12.1998 for seizure of M.O.4. M.O.4 with contents was sent to the Chemical Examiner's Laboratory, Ernakulam for examination. Exhibit P45 is the report. In Ext.P45 it is stated that Ethyl Alcohol and poisonous organo chloro compound were detected in the sample. Ethyl Alcohol content in the sample was 21.35% by volume. It is also reported that toxic organo chloro compounds are commonly used as insecticides, herbicides, fungicides, etc.
8. P.W.33 is the Senior Manager of M/s.United Insurance Company. He produced Ext.P4 (proposal form for issue of policy in the name of the deceased) and Ext.P32 original policy in the name of the deceased. According to P.W.33, the policies in the name of Bhaskaran Crl.Appeal No.489 of 2005 -: 11 :- and deceased were taken through P.W.11, insurance agent who paid the premium and receipts for payment of premium were also given to P.W.11. Exhibit P13 is the proposal form for issue of policy in the name of Bhaskaran. Exhibit P15 is the application for issue of claim form submitted after the death of the deceased (those documents were allegedly seized by the Investigating Officer from P.W.11). P.W.33 stated that Ext.P15, application for claim form was submitted by P.W.11, agent and since the cause of death of the insured (deceased) was not stated, it was returned to P.W.11 to complete the form. At the time of submitting Ext.P15, the insurance agent (P.W.11) had submitted along with it the death certificate and copy of FIR and postmortem certificate in respect of the deceased. P.Ws.15 and 16 are the attesters in Exts.P11 and P12, mahazars as per which documents produced by P.W.33 were seized by the Investigating Officer (P.W.37).
9. P.W.34 was the Head Constable of Irinjalakuda police station during the relevant time. He stated that appellant came to that station some time in November, 1998 with a request for the issue of copy of FIR and postmortem certificate concerning of the deceased. P.W.34 obliged that request and issued the copies.
10. P.W.17 is the Village Officer who prepared Ext.P16, site Crl.Appeal No.489 of 2005 -: 12 :- plan of Njavarikulam where the dead body was seen on 9.11.1998.
11. P.W.37, Circle Inspector conducted the investigation from 6.12.1998 onwards. He claimed to have arrested the appellant on 8.12.1998 at about 7.30 p.m. He questioned the appellant on the next day (9.12.1998). Appellant told P.W.37 that "he has tied the shirt on a granite stone and dropped it in 'Njavarikulam' and if taken there, will show that place" (Ext.P39 is the relevant portion of the statement of the appellant). Accordingly as led by the appellant, P.W.37 reached Njavarikulam on 9.12.1998 at 8.15 a.m. and from the place pointed out by the appellant recovered the shirt (M.O.3) seen tied around a granite stone (M.O.5). Exhibit P20 is the mahazar prepared by P.W.37 for the recovery. On the appellant pointing out the place of occurrence (Njavarikulam) P.W.37 prepared a separate mahazar for the place of occurrence (Ext.P21) on 9.12.1998 at about 4.00 p.m. P.W.37 searched the house where the appellant was residing and seized two receipts for payment of premium in the name of the deceased and Bhaskaran (Ext.P37 series) and two proposal forms for Janatha Personal Accident Policy. The said documents were seized as per Ext.P36, search list. P.W.37 seized M.O.4, bottle (produced by P.W.19) on 12.12.1998 as per Ext.P19 mahazar. Exhibit P23, claim form produced by P.W.11 was seized as per Ext.P22, mahazar dated Crl.Appeal No.489 of 2005 -: 13 :- 14.12.1998. Exhibits P6 and P7 (concerning the policy in the name of P.W.14, Smt.Thankam), were seized as per Exts.P8 and P9 respectively on 14.12.1998. Documents produced by P.W.33, Senior Manager of the Insurance Company were seized as per Exts.P11 and P12. Exhibit P17, original policy in the name of Bhaskaran was seized as per Ext.P24. Exhibit P3, application for issue of death certificate (proved through P.W.9, Registrar of births and deaths) was seized as per Ext.P25. Documents produced by P.W.27, Secretary of the Co- operative Bank, Amballur (Exts.P27 and 28 series containing signature of the deceased) were seized by P.W.37 as per Ext.P40. In the course of investigation P.W.37 obtained the specimen handwriting and signature of the appellant (Ext.P48 series). The disputed handwritings/signatures along with specimen handwritings/signatures were sent to the handwriting expert for opinion. Exhibit P44 is the report. (specimen handwritings/signatures of the appellant are marked by the expert as S1 to S30).
12. P.W.23 is the attester in Ext.21 and Ext.P20, mahazar for recovery of M.Os.3 and 5. He supported the prosecution and identified M.O.3. He was not sure about the identity of M.O.5, granite stone. P.W.36 is the attester in Ext.P36, search list as per which P.W.37 searched the house where the appellant was staying and Crl.Appeal No.489 of 2005 -: 14 :- seized Ext.P37 series, receipts for payment of premium for the policies in the name of Bhaskaran and the deceased. According to P.W.36, receipts were seized from underneath the bed sheet in the bed room on the upstairs of the house where the appellant was residing. P.Ws.24 to 26 are also attesters in the mahazars prepared by P.W.37. P.W.30 verified investigation and submitted final report in the case.
13. Appellant was questioned under Section 313 Cr.P.C. He denied the various circumstances attributed against. He claimed that it is not correct to say that P.W.37 seized any document from the house where he was residing. He claimed that the house (referred to in Ext.P36 search list prepared by P.W.37) belonged to his elder brother where the elder brother and family are residing. Himself is staying about 9 kms. away from that house at Veluppadam Colony. None of the documents allegedly seized by P.W.37 did contain his signature. P.Ws.3 and 5 (son and wife of the deceased) had forged documents to make it appear that the deceased who was actually missing was dead, to claim the sum assured under the policy and obtained favourable verdict in their favour from the Consumer Disputes Redressal Forum. Exhibit D1 is the certified copy of the order dated 25.5.2001 in O.P.No.943 of 1999 of the Consumer Crl.Appeal No.489 of 2005 -: 15 :- Disputes Redressal Forum, Thrissur. Exhibit D1 states that P.Ws.3 and 5 claimed that the deceased had a Janatha Personal Accident Policy (Ext.P32 is the original) for the period from 3.11.1998 to 2.11.2008 for Rs.5,00,000/-. P.W.11 is the agent who enrolled the deceased in the said policy It is stated in Ext.D1 that P.Ws.3 and 5 who are the legal heirs are entitled to get the assured sum of Rs.5,00,000/- from the Insurance Company. Insurance Company while admitting the issue of policy in the name of deceased contended that the policy is void since the policy was taken fraudulently by the nominee (appellant) and the deceased was murdered on 9.11.1998. Appellant gave intimation for getting the claim form. Investigation conducted through P.W.10 revealed that the murder of the deceased was planned and executed by the appellant and hence they repudiated the claim made by P.Ws.3 and 5. The Consumer Disputes Redressal Forum as per Ext.D1, rejected the contention of the Insurance Company and directed it to pay the sum of Rs.5,00,000/- to P.Ws.3 and
5.
14. It is contended by the learned counsel for appellant that identity of the dead body is not established, death is not proved to be homicidal, the motive alleged is not proved, evidence produced by the prosecution is neither reliable nor sufficient and that the alleged Crl.Appeal No.489 of 2005 -: 16 :- recovery of M.Os.3 and 5 and seizure of Ext.P37 series cannot be relied on. Learned Public Prosecutor in response contended that the chain of circumstances unerringly point to the guilt of the appellant. He also contended that evidence revealed that the appellant had obtained similar policies in the name of (P.W.14, Thankam) and late Bhaskaran (father of P.W.19) without their consent or knowledge making himself the nominee at a time when there was no occasion for P.W.14 or Bhaskaran to make him the nominee which is admissible under Section 14 of the Indian Evidence Act (for short, "the Act"). Learned Public Prosecutor argued that there is no reason to interfere with the finding entered by the learned Additional Sessions Judge.
15. We shall refer to the contention that the identity of the Corpus delicti is not established. We referred to the evidence of P.W.3, son of the deceased that he identified the dead body as that of his father, Thankappan from the photographs shown to him at Irinjalakuda police station on 10.11.1998. He also identified M.Os.1 and 2, lunki and shuddy as that of the deceased. It was P.W.32, Sub Inspector who conducted the inquest (Ext.P2 is the report), seized M.Os.1 and 2 from the dead body and caused the photographs of the dead body to be taken. P.W.35, owner of Janatha Studio proved Ext.P34 series (photographs) and Ext.P35 (cash bill dated 9.11.1998 Crl.Appeal No.489 of 2005 -: 17 :- issued by P.W.35 for the same). Learned counsel contended that the so called identification made by P.W.3 at the police station is not substantive evidence and that P.W.3 has not identified the dead body from the photographs (Ext.P34 series) in court. Identification of the dead body with the aid of M.Os.1 and 2 is not safe. Learned counsel also referred to the evidence of P.Ws.3 and 5, son and wife of the deceased that the deceased was a habitual drunkard and used to stay from the house for a few days.
16. In Ext.P2, inquest report prepared by P.W.32 on 9.11.1998 it is stated that the dead body was seen in 'Njavarikulam' lying on its back with water weeds covering the portion from the neck to the waist and only the face was seen above the water level. M.Os.1 and 2, lunki and shuddy were seen worn on the dead body. Dead body was taken out from the pond and placed on the steps where P.W.35 took the photographs. We have perused Ext.P34 series, photographs and find that a lunki and shuddy are also seen worn on the body. Though it is contended that evidence of P.Ws.32 and 35 regarding taking of photographs cannot be relied, we find no reason to hold so. Evidence of P.W.35 that he took the photographs is corroborated by Ext.P35, cash bill dated 9.11.1998. It is true that Ext.P34 series (photographs) and Ext.P35 (cash bill) were produced in the court of Additional Crl.Appeal No.489 of 2005 -: 18 :- Sessions only at the time of examination of P.W.32, Sub Inspector. Exhibit P34 series were not shown to P.Ws.3 and 5. Proper course would have been to recall P.Ws.3 and 5 at least after Ext.P34 series were produced in court and got the dead body identified by P.Ws.3 and 5 from those photographs. But failure to do so in our opinion is not fatal on the facts of this case. It is not as if the prosecution rest contend with the identification of the dead body made by P.W.3 from the photographs at the police station. P.W.3 has given evidence in court that he identified the dead body as that of his father from the photographs (Ext.P34 series). P.W.3 has given evidence in court about the identity of the dead body from the photographs (Ext.P34 series) though shown to him at the police station. If the identification made by P.W.3 is reliable, there is no reason why it should not be accepted.
17. No attempt was made by the Investigating officer (P.W.37) to get the body exhumed and either identified by P.Ws.3 and 5 or the skull collected for superimposition. It is also true that no scientific test (including DNA) was done for identification of the dead body. In Chandran @ Ramachandran v. State of Kerala (1994 (2) KLJ 215) photograph of the skull was admitted in evidence and relied on to prove the identity of the dead body. If that be so, there is little Crl.Appeal No.489 of 2005 -: 19 :- reason why Ext.P34 series should not be admitted in evidence or acted upon. We have examined Ext.P34(c) which is a full size photograph of the dead body showing its front view. We find that the features on its face are clearly visible and identifiable by persons acquainted with the person concerned. When P.W.3 stated that he identified the body as that of his father from the photographs which included Ext.P34 (c) we do not find justifiable reason to reject the same. M.Os.1 and 2, lunki and shuddy may not by itself be sufficient for identification of the dead body. But as we have stated earlier, evidence of P.W.32 and Exts.P2 and P34 series show that M.Os.1 and 2 were found worn by the deceased. Though P.W.5 wavered at one point of time as to whether M.Os.1 and 2 (we will refer to M.O.3 later) belonged to the deceased, P.W.3 has given evidence that M.Os.1 and 2 belonged to his father. Even if it is assumed that he could not have properly identified the shuddy (M.O.2) as that of his father, he has identified M.O.1 (lunki) though from its colour which also corroborate his evidence that he has identified the dead body (from Ext.P34 series) as that of his father. We do not find reason to interfere with the finding of the learned Sessions Judge that the dead body recovered from Njavarikulam on 9.11.1998 was that of the deceased.
18. Learned counsel has a contention that death is not Crl.Appeal No.489 of 2005 -: 20 :- proved to be homicidal and the possibility of an accidental death cannot be ruled out. We will consider that contention a little later while considering the circumstances produced by the prosecution.
19. This case depends on the circumstantial evidence. A crime need not always be committed in the presence of others. There are occasions when the crime is committed unnoticed by anybody. In such situation one may have to depend on the circumstance to prove the crime. It is said that witnesses may lie but not circumstance. The circumstances relied on by the prosecution should be of such a nature that it excludes all possibilities regarding the innocence of the accused and unerringly point to his guilt. Responsibility of the prosecution is to prove the chain of circumstances 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. In Hanumant Govind Nargundkar v. State of M.P. (AIR 1952 SC 343) the Apex Court observed:
"It is well to remember that in cases where the evidence is of a circumstantial nature, the circumstances from which the conclusion of guilt is to be drawn should in the first instance be fully established, and all Crl.Appeal No.489 of 2005 -: 21 :- the facts so established should be consistent only with the hypothesis of the guilt of the accused. Again, the circumstances should be of a conclusive nature and tendency and they should be such as to exclude every hypothesis but the one proposed to be proved. In other words, there must be a chain of evidence so far complete as not to leave any reasonable ground for a conclusion consistent with the innocence of the accused and it must be such as to show that within all human probability the act must have been done by the accused".
The Apex Court reiterated the above principles in Padala Veera Reddy v. State of A.P. (1989 Supp.(2) SCC 706) thus:
"(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 guilt of the accused' (3) the circumstances, taken cumulatively, should form a chain so complete that thee is no escape from the Crl.Appeal No.489 of 2005 -: 22 :- conclusion that within all human probability the crime was committed by the accused and none else' and (4) the circumstantial evidence in order to sustain conviction must be complete and incapable of explanation of any other hypothesis than than of guilt of the accused and such evidence should not only be consistent with the guilt of the accused but should be inconsistent with his innocence".
In Bodhraj v. State of J & K (2003 SCC (Cri.) 201) the Apex Court quoted with approval the following rules laid down by Sir Alfred Wills in Wills' Circumstantial Evidence (Chapter VI) to be specifically observed in the case of circumstantial evidence:
"(1) the facts alleged as the basis of any legal inference must be clearly proved and beyond reasonable doubt connected with the factum probandum;
(2) the burden of proof is always on the party who asserts the existence of any fact, which infers legal accountability;
(3) in all cases, whether of direct or circumstantial evidence the best evidence Crl.Appeal No.489 of 2005 -: 23 :- must be adduced which the nature of the case admits;
(4) in order to justify the inference of guilt, the inculpatory facts must be incompatible with the innocence of the accused and incapable of explanation, upon any other reasonable hypothesis than that of his guilt; and (5) if there be any reasonable doubt of the guilt of the accused, he is entitled as of right to be acquitted".
It is the law on the point that prosecution is not bound to answer each and every hypothesis pointed out by the accused and what is required is that the cumulative effect of the circumstances proved in the case should unerringly point to the guilt of the accused. Bearing the above principles in mind, we shall consider the circumstances relied on by the prosecution.
20. It is alleged in the charge framed against the appellant that he created documents fraudulently, obtained the policy in the name of the deceased without his knowledge making the appellant the nominee in order to whisk away the sum assured (Rs.5,00,000/-) and caused the death of the deceased on the night of 7.11.1998 by Crl.Appeal No.489 of 2005 -: 24 :- pushing him into 'Njavarikulam'. Exhibit P4 is the proposal form dated 3.11.1998 (produced by P.W.33, Senior Manager of M/s.United India Insurance Company) as per which Ext.P32, original policy was issued in the name of the deceased. According to P.W.33, premium for the said policy was paid by P.W.11, agent of the Company and the receipt for that also was issued to P.W.11. P.W.11 refused to support the prosecution. Evidence given by P.W.10, investigator appointed by the Insurance Company is that after the death of the deceased he met P.Ws.3 and 5 (son and wife of the deceased) and enquired about the policy of insurance in the name of the deceased but they pleaded ignorance about that. P.W.3 stated that on 3.12.1998 P.W.10 came to his house and enquired with him and P.W.5 about the policy in the name of the deceased. Himself and P.W.5 pleaded ignorance. P.W.10 showed them the signature of the proposer (in Ext.P4) and told them that "A.A. Benny" (appellant) was the nominee in the policy. P.W.3 told P.W.10 that it was likely that the signature (of the proposer in Ext.P4) was that of the deceased. It is also the case of P.W.3 that appellant gave a form for getting death certificate of the deceased and P.W.3 and his paternal uncle submitted that application. Death certificate was obtained by the appellant. According to P.W.5 about six months after the death of the deceased, insurance official came to Crl.Appeal No.489 of 2005 -: 25 :- her house and asked whether the deceased had taken the policy. She told the investigator that no such policy had been taken to her knowledge. Then P.W.5 stated in her evidence that deceased had taken a policy but the police told her that 'Benny' was the nominee. It is also the version of P.W.5 that the deceased had no financial capacity to pay the premium.
21. The expert examined the specimen handwriting/signature of the appellant (marked by him as S1 to S30 in Ext.48 series) with Ext.P4, proposal form dated 3.11.1998. Q1 is the name and address of the proposer (in Ext.P4) while Q2 is the name and address of the nominee and signature of the proposer. Q3 is the signature of the proposer. Exhibit P44, the report of the expert states that Q1 and Q2 were not the handwriting/signature of the appellant. Regarding Q3, the expert was not able to give any definite opinion. There is no ocular evidence also that the appellant wrote or signed Ext.P4. Exhibit P4 was not seized from the appellant. It is apposite in this connection to note from Ext.D1, copy of the order (of the Consumer Disputes Redressal Forum) on the petition filed by P.Ws.3 and 5 that what they claimed in that petition is that the deceased had a policy taken through P.W.11, the insurance agent. It would appear from Ext.D1 that in that case P.Ws.3 and 5 had not made any allegation concerning the Crl.Appeal No.489 of 2005 -: 26 :- involvement of the appellant in the matter of issue of the policy. Exhibits P27 and 28 series which contained the admitted signature of the deceased were not sent to the expert for comparison with the handwriting and signature in Ext.P4 to rule out the handwriting/signature in Ext.P4 are that of the deceased.
22. According to P.W.37 (Investigating officer) he seized Ext.P37 series from the house where the appellant was allegedly residing during the relevant time. Exhibit P36 is the search list dated 9.12.1998 for the purpose. Exhibit P37 is the printed receipt in the name of Bhaskaran (father of P.W.19) and Ext.P37(a) is the receipt in the name of the deceased for payment of premium for the policy. P.W.36, attester in Ext.P36 supported the prosecution. According to P.W.36, Ext.P37 series were found underneath the bed sheet in the bed room of the house of the appellant where he was staying at the relevant time.
23. No doubt, the evidence of P.W.36 and Ext.P37 and Ext.P36 are in favour of the prosecution and there is no reason to disbelieve the evidence. But Exts.P37 and P37(a) are printed receipts which admittedly did not contain any handwriting or signature of appellant. Exhibit P37 series are not recovered under Sec.27 of the Act so as to bind the appellant with the factum of recovery as Crl.Appeal No.489 of 2005 -: 27 :- conforming any statement made by him to the Investigating officer. Nor is the seizure a conduct on the part of the appellant admissible under Sec.8 of the Act. Hence the acceptability of Ext.P37 series should depend on its intrinsic worth. There is no convincing evidence to show that the house wherefrom Ext.P37 series were seized belonged to the appellant or he was residing there. P.W.37, Investigating officer failed to examine the ration card or such documents relating to the said house to ascertain as to whom the house belonged and who all were residing in that house at the relevant time. P.W.36 though stated that the appellant was present at the time of search and seizure, admitted that the house belonged to the brother of the appellant and that their mother was also present there. Appellant was not married then. P.W.37 (Investigating officer) stated that the brother of the appellant with his family were (also) residing in that house. Appellant when questioned under Sec.313 Cr.P.C. stated that he is residing at Velupadam Colony about 9 kms. away from the said house. There is no reliable evidence to show that the appellant was staying in the house where the search and seizure were effected as per Ext.P36. At any rate as the house belonged to the elder brother of the appellant and it was occupied by the brother of the appellant and family as well, it cannot be said that Ext.P37 series Crl.Appeal No.489 of 2005 -: 28 :- stated to be seized as per Ext.P36 were in the concious possession of the appellant. The result is that there is no reliable evidence to show that the policy in the name of the deceased was taken by or at the instance of the appellant.
24. Another circumstance relied on by the prosecution is that the appellant allegedly obtained the death certificate of the deceased from P.W.9, Registrar of births and deaths, Irinjalakuda Municipality. Exhibit P3 is the application for the death certificate and P3(a) is the endorsement which according to P.W.9 was made by the appellant while the latter received the death certificate. P.W.9 identified appellant as the person who received the death certificate and made the endorsement (Ext.P3(a)). But even as per the evidence of P.W.9, appellant was a total stranger to him, he having had no occasion to see the appellant either before or after the day on which the death certificate was allegedly issued as per Ext.P3(a). It is also the version of P.W.9 that usually it is the clerk concerned (and not himself) who issues the certificate, but when parties complain that the clerk did not issue the certificate, he will issue the certificate to the parties. It is not clear what exactly was the reason for P.W.9 himself issuing the certificate in this case. It is brought out in the cross-examination of P.W.9 that his statement that he had told P.W.37 (Investigating Crl.Appeal No.489 of 2005 -: 29 :- officer) that a person by name 'Benny' obtained the death certificate is an omission in his previous statement to P.W.37. P.W.9 does not remember whether he had told P.W.37 about any features of the person who received the death certificate, sufficient to identify him.
25. P.W.5, wife of the deceased admitted that she signed Ext.P3, application for death certificate and even as per the evidence of P.W.3, that application was preferred by him and his paternal uncle though according to P.W.3 also the death certificate was obtained by the appellant. Exhibit P3(a), the endorsement for receipt of the death certificate was compared by the expert (Q13 is the writings and signature in Ext.P3(a) with the handwriting/signature of the appellant as seen from Ext.P44. Expert opined that he was not able to form any definite opinion regarding the authorship of Q13 (acknowledgment on Ext.P3, i.e., Ext.P3(a). Thus Ext.P44 did not support the case of prosecution that the death certificate was obtained by the appellant. In the above circumstances, we are unable to place reliance on the identification made by P.W.9 that it was the appellant who received the death certificate. It is pertinent to note that as per the evidence of P.W.33, Senior Manager of M/s.United India Insurance Company, death certificate, the copy of FIR and postmortem certificate along with application for claim were submitted to the Company by P.W.11. Crl.Appeal No.489 of 2005 -: 30 :-
26. Another circumstance relied on by the prosecution is that the appellant allegedly obtained the copy of FIR and postmortem certificate concerning the deceased from the Irinjalakuda police station. It is alleged that the appellant submitted claim form for the sum assured consequent to the death of the deceased along with the death certificate, copies of FIR and postmortem certificate to M/s.United India Insurance Company in his capacity as the nominee under the policy (as regards the appellant allegedly obtaining the death certificate from P.W.9, we have already referred to). P.W.34, Head Constable of Irinjalakuda police station deposed that the appellant came to that police station some time in November, 1998 with a request to issue copy of the FIR and postmortem certificate and he (P.W.34) issued the same. It is contended by the learned counsel that the evidence of P.W.34 is totally unreliable. Learned counsel invited our attention to the cross-examination of P.W.34. As per his version in cross-examination, original of FIR and postmortem certificate will be in the custody of the Sub Inspector and it required the permission of the Sub Inspector to take out the original FIR and postmortem certificate. But P.W.34 did not take any such permission. He would say that in response to the request made by the appellant, he took the original of FIR and postmortem certificate outside the Crl.Appeal No.489 of 2005 -: 31 :- police station, used a photocopier which was available half a km. away from the police station and obtained copies from the original FIR and postmortem certificate at his cost. According to P.W.34, it is not as if whenever anybody came with such request copies will be supplied. This, according to the learned counsel is sufficient to cause suspicion in the version of P.W.34. But it is not shown why P.W.34 should speak against the appellant. May be, his version that he met the expense for taking copies of the documents is not correct. We have gone through the evidence of P.W.34 and did not find reason to disbelieve him.
27. We referred to the evidence of P.W.33 that P.W.11, the insurance agent submitted the application form for claim form along with death certificate and copies of FIR and postmortem certificate and that the claim form was returned to P.W.11 since the column concerning cause of death of the insured was not filled up. According to P.W.37 (Investigating officer), he seized the claim form (Ext.P23) from P.W.11 as per Ext.P22, mahazar dated 14.12.1998. Exhibit P15 is the application for claim form produced by P.W.33, Senior Manager which was seized by P.W.37. Exhibits P15 and P23 were also sent to the expert for opinion along with Ext.P48 series (which contained S1 to S30, specimen handwriting and signature of the appellant). The handwriting/signature in Ext.P15 is marked as Q10. Exhibit P15 is as if Crl.Appeal No.489 of 2005 -: 32 :- the application for claim form is made by the appellant stating that deceased was his business partner and that the deceased while attempting to take bath in 'Njavarikulam' slipped into it and died. A request is made in Ext.P15 for issue of claim form (Ext.P23). Writing on the first page of Ext.P23 is marked by the expert as Q11. Writing on the reverse side of Ext.P23 is marked by the expert as Q12. Q12(a) is the signature of the nominee on the reverse side of the first page of Ext.P23. In Ext.P44 (report), the expert states that Q10 (i.e. the writing and signature in Ext.P15, application for claim form) was written by the same hand which wrote/signed S1 to S30 (Ext.P48 series, specimen handwriting/signature of the appellant). So far as Q11 and Q12, writings on Ext.P23 (claim form) on the front page and reverse side are concerned, it is opined in Ext.P44 that the said handwritings are also made by the same hand which wrote Ext.P48 series (S1 to S30). With regard to Q12(a) (signature of the nominee in Ext.P23), expert was not able to give any definite opinion. Thus going by Ext.P44, Ext.P15, application for claim form could have been written and signed by the appellant and the writings in Ext.P23, claim form could also be in the handwriting of the appellant. Learned Public Prosecutor made much stress on the above to show complicity of the appellant in the crime. Learned Public Prosecutor submitted that in Crl.Appeal No.489 of 2005 -: 33 :- Ext.P15, appellant made a false claim that the deceased was his business partner and that the deceased had an accidental death by slipping into the pond while attempting to take bath. It is submitted by the learned Public Prosecutor that as seen from the descriptions in Ext.P2, inquest report the pond was not being frequented by the local public and there was no reason why the deceased who belonged to Amballur should go to Irinjalakuda and take bath in that pond.
28. Even as per Ext.44, the signature appearing to be that of the nominee in Ext.P23 could not be of the appellant. But of course, the handwriting/signature in Ext.P15 and the handwriting in Ext.P23 are found to be similar to that of the appellant. Learned counsel contended that no reliance can be placed on Exts.P15 and P23 since the same were not recovered either from the possession of the appellant or on the information given by him. It is also contended by the learned counsel that Ext.P23 is dated 27.11.1998 and sated to be seized from P.W.11 as per Ext.P22 dated 14.12.1998 while P.W.33, Senior Manager of the Insurance Company produced Ext.P15 which was seized by P.W.37 as per Ext.P14 dated 16.7.1999. P.W.33 was questioned by the Investigating officer (P.W.37) on 15.12.1998 and on the same day Exts.P4 and P13 were seized as per Exts.P11 and P12. Learned counsel contends that if Ext.P15 were in the custody of Crl.Appeal No.489 of 2005 -: 34 :- P.W.33 on 15.12.1998 when he was questioned by P.W.37 and he produced Exts.P4 and P13, necessarily P.W.33 would have produced Ext.P15 also then itself. Therefore the alleged seizure of Ext.P15 as per Ext.P14 dated 16.7.1999 should be viewed with suspicion, it is contended.
29. P.W.16 is the attester in Ext.P14 and he has also spoken to the seizure. For the mere reason of P.W.33 not producing Ext.P15 also on 15.12.1998 or P.W.37, not questioning P.W.33 about Ext.P15 on that day, we do not think that the evidence of P.Ws.16, 33 and 37 regarding seizure of Ext.P15 on 16.7.1999 should be viewed with suspicion. We find no justifiable reason to discard that evidence.
30. But the question is how far the expert's opinion on the handwriting/signature in Ext.P15 and the writings in Ext.P23 can be relied and made use of by the prosecution to find against the appellant. Q12(a), the signature that appeared to be that of the nominee in Ext.P23 is not shown to be similar to that of the appellant even in Ext.P44. Though Ext.P23 was seized from the custody of P.W.11 (insurance agent) on 14.12.1998, P.W.37 (Investigating officer) made no attempt to collect the specimen handwriting and signature of P.W.11 at least in the light of the evidence given by P.W.33, Senior Manager of the Insurance Company that Exts.P15 and Crl.Appeal No.489 of 2005 -: 35 :- P23 were submitted to the Company along with the copy of FIR and postmortem certificate by P.W.11 and that the claim form (Ext.P23) was returned to P.W.11 to cure some defect. Investigating officer ought to have collected the specimen handwriting and signature of P.W.11 also and send the same to the expert at least to rule out the possibility that the handwriting/signature in Exts.P15 and P23 being that of P.W.11. The opinion given by the expert in Ext.P44 is only of advisory character. To act upon opinion evidence, it must be corroborated either by clear direct evidence or by clinching substantial evidence (see Govindan Lakshmanan v. Sarada Prema - (1997 (2) KLT 437). The Apex Court considered the acceptability of the evidence of expert in State of Himachal Pradesh v. Jai Lal (2000 (2) KLT SN 15 (Case No.17) and held:
"......An expert is not a witness of fact.
His evidence is really of an advisory character. The duty of an expert witness is to furnish the judge with the necessary scientific criteria for testing the accuracy of the conclusions so as to enable the judge to form his independent judgment by the application of this criteria to the facts proved by the evidence of the case. The scientific opinion Crl.Appeal No.489 of 2005 -: 36 :- evidence, if intelligible, convincing and tested becomes a factor and often an important factor for consideration along with the other evidence of the case. The credibility of such a witness depends on the reasons stated in support of his conclusions and the data and materials furnished which form the basis of his conclusions. The report submitted by an expert does not go in evidence automatically. He is to be examined as a witness in Court and has to face cross-examination".
Exhibit P44, the opinion given by the expert is only advisory n character. Position may have been different if Exts.P15 and P23 were seized from the possession of the appellant or the same were submitted to the Insurance Company by the appellant. Exhibits P15 and P23 were preferred to the Insurance Company by P.W.11 and Ext.P23 was returned to P.W.11. Exhibit P15 was later produced by P.W.33 and Ext.P23 was seized from the possession of P.W.11. There is no convincing evidence to show that the appellant had written the disputed writings in Exts.P15 and P23 or signed Ext.P15. Therefore from the mere opinion given by the expert in Ext.P44, we are unable to hold that it was the appellant and none else who wrote the disputed writings in Exts.P15 and P23 and signed Ext.P15.
Crl.Appeal No.489 of 2005 -: 37 :-
31. Next is the alleged conduct of the appellant, sought to be proved by the prosecution under Sec.14 of the Act. Section 14 of the Act states that facts showing existence of state of mind or of body or bodily feeling are relevant when the existence of any such state of mind or body or bodily feeling is in issue or relevant. According to the prosecution, appellant by fraudulent means wanted to raise money for purchasing a bus and was finding his preys for his dubious act of taking insurance policies in the name of such persons without their knowledge, causing their death and then in his capacity as nominee under the policies, claim the assured sum. So far as the policy in the name of P.W.14 (Smt.Thankam) is concerned, herself and her son (P.W.20) refused to support the prosecution and claimed that the policy was taken by P.W.14 herself though later it was cancelled. Admittedly, appellant is the nephew of P.W.14. She claimed that she made the appellant her nominee under the policy. Exhibit P7 is the proposal form for the issue of the policy. Exhibit P7 also was sent to the expert for opinion. Q7 to Q9 are the disputed writings and signatures in Ext.P7. In Ext.P44 (report of the expert) it is stated that Q7 and Q8 (name and addresses of the proposer and nominee and signature of the proposer) are not in the handwriting of the appellant and regarding Q9, signature of the proposer in Ext.P7 expert was not Crl.Appeal No.489 of 2005 -: 38 :- able to give any definite opinion. Thus, Ext.P7 and the evidence of P.W.14 are not helpful to the prosecution.
32. So far as the policy in the name of Bhaskaran is concerned, P.Ws.19 and 20 supported the prosecution. Exhibit P17 is the policy in the name of Bhaskaran for the period from 23.7.1998 to 22.7.2008. According to P.W.19, Ext.P17 was received by them through post after the death of Bhaskaran on 6.9.1998 and then only they learnt about the policy making Benny (appellant) as the nominee. P.W.19 stated that Bhaskaran left behind two sons including him, three daughters and wife. According to the prosecution, in that situation there was no need for Bhaskaran to take a policy without the knowledge of any of them and making the appellant as his nominee. Learned Public Prosecutor also referred to M.O.4, bottle with contents seized by P.W.37 (Investigating officer) produced by P.W.19 and Ext.P45, report of Chemical Examiner's Laboratory on the contents.
33. Exhibit P13 is the proposal form for the issue of the policy in the name of Bhaskaran. Exhibit P13 was subjected to examination by the expert as seen from Ext.P44. Q4 is the writing regarding name and address of the proposer in Ext.P13. Q5 is the name and address of the nominee and the signature of the proposer. Q6 is the signature of the proposer in Ext.P13. As per Ext.P44, Q4 and Q5 are Crl.Appeal No.489 of 2005 -: 39 :- not the handwriting of the appellant and regarding Q6 (signature of the proposer) no definite opinion could be arrived at. Exhibit P44 is of no assistance to the prosecution to prove that Ext.P13 contains the handwriting or signature of the appellant. The writings/signature in Ext.P13 were also not shown to P.Ws.18 and 19. They had no opportunity to say whether or not the handwriting/signature in Ext.P13 were that of Bhaskaran himself.
34. In Exts.P13 and P17 (proposal form and policy in the name of Bhaskaran) the nominee is 'A.A. Benny, Arangath House, P.O. Alagappanagar, Trichur Dt.". The address of the nominee in Ext.P13 does not mention the name of his father. "A.A. Benny" referred to in Ext.P13 may or may not be the appellant. At any rate it is not as if the appellant is a total stranger to Bhaskaran. Even though P.W.19 stated that there was not that much acquaintance between Bhaskaran and the appellant so that Bhaskaran made the appellant his nominee in the policy in preference to his wife and children, evidence of P.Ws.18 and 19 show that appellant and Bhaskaran were closely acquainted in that even as per their version, 'Benny' (said to be the appellant) had presented a bottle of liquor to Bhaskaran which the latter accepted. P.W.19 stated that the appellant and Bhaskaran were acquainted for about 5 years. The house of the appellant is about a Crl.Appeal No.489 of 2005 -: 40 :- k.m. away from their house. The mere fact of appellant figuring as nominee in the policy in the name of Bhaskaran by itself is not sufficient to think that appellant was in a state of mind as the prosecution alleged. It is of course a circumstance to be considered along with other proved circumstances.
35. We shall refer to the alleged conduct of the appellant in giving a bottle of liquor mixed with poison to Bhaskaran. P.Ws.18 and 19 stated that Bhaskaran was in the habit of taking drinks and that some time before his death (on 6.9.1998) Bhaskaran had told them that 'Benny' had given him a bottle of liquor. Bhaskaran asked P.W.18 whether it could be consumed. P.W.18 smelted it and stated that it is not good and advised Bhaskaran not to consume it. P.W.19 stated that Bhaskaran had handed over the bottle to him which he kept in the Almirah and later produced before P.W.37 (on 12.12.1998). P.W.37, Investigating officer claimed that he seized M.O.4, bottle as per Ext.P19 mahazar dated 12.12.1998. P.W.21 is an attester in Ext.P19. P.Ws.18 and 19 were not able to identify M.O.4 as that bottle. They claimed that at the time they saw that bottle it contained the label of 'Mcdowel' but at the time of examination the bottle did not contain that label. P.W37 sated that the label could have been lost in the course of transit for chemical examination. In Ext.P19 it is stated that Crl.Appeal No.489 of 2005 -: 41 :- the said bottle contained about 100 ml. of light yellowish liquid but in Ext.P45, report of Chemical Examiner's Laboratory quantity of the contents of the bottle is given as 150 ml. Prosecution did not explain how the quantity of liquid in M.O.4 (about 100 ml. as per Ext.P19 at the time of its seizure) swelled into 150 ml. at the time of its examination in the Chemical Examiner's Laboratory. P.W.18 or P.W19 has not witnessed 'Benny' giving the bottle of liquor to Bhaskaran. It is not clear from the evidence of P.Ws.18 and 19 whether 'Benny' referred to by Bhaskaran is the appellant himself. P.Ws.18 and 19 have no case that Bhaskaran had told them any description of 'Benny' so as to identify him as the appellant. One has to draw an inference that 'Benny' referred to in the original policy in the name of Bhaskaran (Ext.P17) is the appellant and hence 'Benny' allegedly referred to by Bhaskaran as having given the bottle of liquor is also the appellant. We are unable to stretch our imagination to that extent. The statement said to have been made by Bhaskaran that 'Benny' gave him a bottle of liquor as spoken to by P.Ws.18 and 19 cannot also be admitted in evidence as coming under Sec.32(1) of the Act since it cannot be said that it is a circumstance of the transaction which resulted in the death of Bhaskaran. For, it is not by consuming liquor allegedly contained in M.O.4 that Bhaskaran died. He died of cancer. Hence Crl.Appeal No.489 of 2005 -: 42 :- that item of evidence is not available for the prosecution.
36. It is the case of the prosecution that deceased was seen last in the company of the appellant. P.Ws.6, 8 and 22 are examined for the purpose. P.W.6 saw the appellant and deceased talking at Amballur bus stop on 7.11.1998 at about 6.00 p.m., the deceased boarding Shalmiar bus bound for Irinjalakuda and the appellant going towards west in haste. P.W.8 saw the appellant boarding another bus bound for Irinjalakuda on the same day after about 6.00 p.m. On the same day at about 7.15 p.m. P.W.22 saw the appellant and the deceased going towards east along the road in front of the court building at Irinjalakuda from the side of the bus stand. From the gait of the deceased P.W.22 felt that he was drunk. Later at 8.00 p.m. P.W.22 saw the appellant (alone) standing in front of the post office at Irinjalakuda.
37. It is contended by the learned counsel that if the version of P.W.6 were to be believed, there was no possibility of the appellant boarding another bus bound for Irinjalakuda after 6.00 p.m. as seen by P.W.8. This argument stems from the version of P.W.6 in cross-examination that after 'Shalimar bus' (in which the deceased boarded) bound for Irinjalakuda, there was no bus bound to that place (through Amballur Junction). But according to P.W.8 it was in another Crl.Appeal No.489 of 2005 -: 43 :- bus bound to Irinjalakuda which came after 6.00 p.m. (after the deceased boarded the Shalimar bus) that the appellant boarded. It is not as if P.Ws.6, 8 and 22 had any axe to grind against the appellant or they were in any way interested in the deceased.
38. P.W.5 (wife of the deceased) has given evidence that the deceased had left their house on 7.11.1998 at about 5.45 p.m. He had then told P.W.5 that he had some work at the house of 'Benny' and that 'Benny' had asked him to go to Irinjalakuda. Thereafter she had no occasion to see the deceased either alive or dead. Learned counsel contended that the said version of P.W.5 cannot be believed and at any rate, identity of 'Benny' referred to by P.W.5 is not established.
39. Evidence of P.W.5 about what the deceased told her at the time of leaving their house on 7.11.1998 at 5.45 p.m. is a circumstance of the transaction which can be said to have resulted in the death of the deceased provided the prosecution proved that death of the deceased was homicidal, as alleged. Statement of the deceased to P.W.5 can be admitted in evidence subject to proof of his death as homicidal, in view of Sec.32(1) of the Act. So far as the application of that provision is concerned, it is immaterial whether the circumstances referred to in the case is distant or near (see Narayanan v. State Crl.Appeal No.489 of 2005 -: 44 :- of Kerala - 1992(1) KLT 550 (F.B.). In Narayana Swami v. Emperor (AIR 1939 PC 47) it was held thus:
"Circumstances of the transaction" is a phrase no doubt that conveys some limitations. It is not as broad as the analogous use in "circumstantial evidence"
which includes evidence of all relevant facts.
It is on the other hand narrower than "res getae". Circumstances must have some proximate relation to the actual occurrence and must be of the transaction which resulted in the death of the declarant. It is not necessary that there should be a known transaction other than that the death of the declarant has ultimately been caused, for the condition of the admissibility of the evidence is that "the cause of (declarant's) death comes into question". General expressions indicating fear or suspicion whether of a particular individual or otherwise and not directly resulted to the occasion of the death will not be admissible. But, statements made by the deceased that he was proceeding to the spot where he was in fact killed, or as to his reasons for no proceeding, or that he was going to meet a particular person, or that he Crl.Appeal No.489 of 2005 -: 45 :- had been invited by such person to meet him would each of them be circumstances of the transaction and would be so whether the person was unknown, or was not the person accused. Such a statement might indeed be exculpatory of the person accused. The statement admissible under S.32(1) may be made before the cause of death has arisen, or before the deceased has any reason to anticipate being killed".
40. So far as the identity of 'Benny" referred to by the deceased it is true that the deceased as spoken by P.W.5 did not state the details of the said person. But, the fact that on the very same day evening at about 6.00 p.m. at Amballur Junction and thereafter at about 7.15 p.m. at Irinjalakuda the deceased was seen with the appellant would show that the 'Benny' referred to by the deceased is none other than the appellant himself. The statement of the deceased spoken to by P.W.5 corroborated the evidence of P.Ws.6, 8 and 22 about their seeing the appellant and the deceased together at the respective places stated above. We have gone through the evidence of P.Ws.6, 8 and 22 and find no reason to disbelieve them.
Crl.Appeal No.489 of 2005 -: 46 :-
41. Then the question is what consequence would follows from the appellant and the deceased being found together at Amballur Junction by about 6.00 p.m. and at Irinjalakuda at 7.15 p.m. on 7.11.1998. Learned counsel contended that there is no evidence regarding the approximate time of death and that to apply the theory of last seen together, the interval between the accused and deceased being seen together and the time of death must be short so as to exclude the possibility of any other person being with the deceased. Learned counsel placed reliance on the decision of the Apex Court in State of Goa v. Sanjay Tharakan (2007) 3 SCC 755).
42. Exhibit P38 is the certificate of postmortem examination proved through P.W.37, Investigating officer since Dr.T.V. Velayudhan, who conducted the postmortem examination was not alive by the time the case was taken for trial. The cause of death is 'drowning'. There is no mention in Ext.P38 about the approximate time of death. Prosecution ought to have examined an expert on the subject who could have speak to the approximate time of death from the findings mentioned in Ext.P38. Evidence in that way is lacking, the result being that there is no evidence suggesting the approximate time of death. The only evidence available is that of P.W.22 about his seeing the deceased on 7.11.1998 at about 7.15 p.m. on the road in front of Crl.Appeal No.489 of 2005 -: 47 :- the court building at Irinjalakuda and the evidence of P.W.1, first informant that he found the dead body of a male aged about 45 years in 'Njavarikulam' on 9.11.1998 at about 9.30 a.m. That means, death could have been at any time after 7.15 p.m. on 7.11.1998 and before 9.30 a.m. on 9.11.1998. In Ext.P2, inquest report and Ext.P38, postmortem certificate it is indicated that decomposition of the body had already set in. Therefore, it may have been that the death was not on 9.11.1998. Even then the possibility of death occurring at some time on 8.11.1998 or at any rate, during the early houses of that day cannot be ruled out. In the absence of evidence regarding the approximate time of death, we are unable to say that death was shortly after 7.15 p.m. on 7.11.1998, so that the possibility of any other person meeting the deceased in the meantime can be excluded. In the decision relied on by the learned counsel and referred supra, the Apex Court pointed out that duration of time between the accused person seen in the company of the deceased and commission of the crime would be a material consideration. Normally such evidence would be taken into account where the prosecution established that the time can be so small that possibility of any other person being with the deceased could completely be ruled out. But course, it could not be said that in all cases where there is a long time Crl.Appeal No.489 of 2005 -: 48 :- gap between the above two points the evidence of last seen together is to be rejected. Even in such cases, proof of last seen together would be relevant if the prosecution established that in the intervening period there was no possibility of any other person meeting or approaching the deceased at the place of incident or before the commission of the crime. The same view is taken by the Apex Court in Keshav v. State of Maharashtra (2009) 1 SCC (Cri.) 184). Even as per the evidence of P.W.22 he saw the appellant and the deceased together at 7.15 p.m. on 7.11.1998 which cannot be said to be too late on the night so that there was no possibility of any other person meeting the deceased thereafter. As per the evidence of P.W.22 the distance from the place where the appellant and deceased were seen together at 7.15 p.m. on 7.11.1998 to ' Njavarikulam' is about a kilometre which indicates that it was not close to the place of occurrence that they were seen together. As such, the possibility of the deceased meeting somebody else after 7.15 p.m. on 7.11.1998 cannot be ruled out. The evidence of last seen together cannot therefore be accepted with all its rigour.
43. Appellant has a contention that the prosecution did not prove that death was homicidal. Learned counsel contended that the possibility of an accidental death due to the deceased slipping into the Crl.Appeal No.489 of 2005 -: 49 :- pond cannot be ruled out. Learned counsel took us through Ext.P2, inquest report where it is stated that a portion of the pond was full of water weeds or mosses and that even the dead body from the portion of neck upto the waist was covered with water weeds or mosses. Learned Public Prosecutor in response contended that recovery of M.O.3, shirt in the way it was found (tied over M.O.5, granite stone) is sufficient to indicate that it was not an accidental death.
44. Exhibit P38 does not give any indication whether the death was accidental or homicidal. There was also no external injuries on the body except that part of the skin had been peeled off. Even as per the prosecution case it is not a case of the assailant forcibly drowning the deceased but pushing the deceased who was intoxicated, into the pond. If the version of prosecution that M.O.3 was the shirt the deceased was wearing at the time of the incident and it was recovered in the manner proposed by the prosecution were accepted, that may indicate that somebody had intervened in the matter of death of the deceased because there was no possibility of the deceased removing his shirt, tying it over the granite stone, dropping it in the pond and thereafter attempting to take bath in the pond.
45. It is challenged that M.O.3 is the shirt that the deceased was wearing at the relevant time. P.W.3, son of the deceased stated Crl.Appeal No.489 of 2005 -: 50 :- that M.O.3 belonged to him though, on the fateful day the deceased was wearing it. As to the deceased wearing M.O.3 on the day of incident, P.W.3 has no direct information and he could only learn it from P.W.5, his mother as P.W.3 was not present when the deceased left the house. P.W.5 initially stated that M.O.3 belonged to her husband, but in cross-examination she wavered and stated that it did not belong to him. Towards the end of cross-examination when the learned defence counsel wanted to further ensure that M.O.3 did not belong to her husband, P.W.5 answered in the affirmative. Thus, evidence of P.W.5 regarding M.O.3 is not that much convincing. P.W.5 did not have a case that M.O.3 belonged to her son (P.W.3) but on the day of incident the deceased was wearing it. None of P.Ws.6, 8 and 22 stated that the deceased was wearing M.O.3 when they saw him on 7.11.1998 at 6.00 at Amballur Junction or at 7.15 p.m. at Irinjalakuda. M.O.3 was not even shown to those witnesses. Though M.O.3 contained the label 'Hilten, Alagappanagar', P.W.37 (Investigating officer) did not investigate into that aspect and question the tailor who stitched it. There is no corroborating evidence for the wavering statement of P.W.5 that deceased was wearing M.O.3 at the time he left their house on 7.11.1998 at 5.45 p.m.
46. The alleged recovery of M.Os.3 and 5 is proposed to be one Crl.Appeal No.489 of 2005 -: 51 :- under Sec.27 of the Act. Exhibit P20 is the mahazar for that recovery. As per Ext.P20 and the evidence of P.W.37 (Investigating Officer), he arrested the appellant on 8.12.1998 at about 7.30 p.m., kept him in the police station on that night and questioned him on 9.12.1998. The appellant gave information (Ext.P39 is the extract) about his dropping the shirt tied over a granite stone in 'Njavarikulam' and offering to show the place if taken there P.W.37 allegedly took the appellant to the pond on 9.11.1998 at about 8.15 a.m. M.O.3 tied over M.O.5 (granite stone) was recovered as per Ext.P20. P.W.23 is the attester in Ext.P20 and supported the prosecution. He identified M.O.3 but he was unable to confirm whether M.O.5 was the granite stone over which M.O.3 was tied over.
47. Evidence of P.W37 regarding the recovery of M.Os.3 and 5 required close scrutiny. It is seen from Ext.P20 and the evidence of P.W.37 that M.O.3 tied over M.O.5 was recovered from the pond adjoining the support wall and very close to the steps leading to the pond. It was kept under the water at a depth of 45 cms. P.W.37 stated in Ext.P20 that M.O.3, shirt had dirt here and there. It is difficult to think that if that shirt was dropped in the water on the night of 7.11.1998 and remained under water till 9.12.1998, there would still have been dirt visible on it "here and there" when it was taken out on Crl.Appeal No.489 of 2005 -: 52 :- 9.12.1998. There is no mention in Ext.P20 or in the evidence of P.W.37 that the shirt tied over the granite stone had acquired water weeds or mosses in spite of there being plenty of it in the pond. If M.O.3 had been in the pond which had water weeds or mosses for a month one would normally expect that M.Os.3 and 5 would acquire at least some water weeds or mosses. In Ext.P15, the application for claim form it is stated that the deceased accidentally slipped into the pond while attempting to take bath and died. If the appellant caused the death but wanted others to believe the story stated in Ext.P15, would he remove the shirt of the deceased before or after the death and conceal it causing genuine suspicion regarding the cause of death? Assuming that the appellant did so and caused the death of the deceased, would he keep the shirt in the very same pond and that too, adjoining the supporting wall closed to the steps at a depth of just 45 cms. as if it were to be taken out at a later point of time? He could have dropped it somewhere in the deeper portion of the pond. We also notice that though it is the case of the prosecution that the deceased who was already drunk was again given liquor by the appellant at Irinjalakuda, there is no convincing evidence for either. What is available is only the impression P.W.22 gathered from the gait of the deceased that he was intoxicated. In the absence of Crl.Appeal No.489 of 2005 -: 53 :- evidence regarding the alleged intoxication of the deceased, it is difficult to think that the appellant was able to remove the shirt of the deceased from his body before the alleged incident at least without applying sufficient force.
48. According to P.W.3 he, along with others had been to the Irinjalakuda police station on the morning of 10.11.1998 where he identified M.Os.1 and 2 and the dead body from Ext.P34 series, photographs. If that be so, reason persuades us to think that normally P.W.32 who had conducted the inquest on 9.11.1998, seized M.Os.1 and 2 from the dead body of the deceased and conducted the investigation till 25.11.1998 would have questioned P.W.3 concerning the shirt if any, worn by the deceased. If P.W.32 had questioned P.W.3 in that line on 10.11.1998, P.W.3 normally would have told P.W.32 about the shirt which the deceased was wearing at the time of the incident. In that case, P.W.32 would have conducted a search for that shirt in and around the pond where the dead body was seen. None of these things happened. It was suggested to P.W.37 that he caused P.W.3 to produce a shirt (after arrest of the appellant on 8.12.1998). No doubt, P.W.37 denied that suggestion. Appellant has a case that M.O.3 does not even suit the deceased. Interestingly, Ext.P20 does not give any measurement of M.O.3. P.W.37 has not produced in Crl.Appeal No.489 of 2005 -: 54 :- court the statement of P.W.3 recorded by P.W.32 on 10.11.1998. We also take note of the fact that though according to P.W37 he had arrested the appellant on 8.12.1998 at about 7.30 p.m. he claimed to have questioned the appellant only on the next day morning and the alleged recovery was on that day at about 8.15 a.m. That means, alleged questioning was before 8.15 a.m. We do not forget that P.W37 was not expected to effect the recovery on the night of 8.12.1998 itself. But, we notice that according to P.W.37 he questioned the appellant only on the early hours of 9.12.1998 and at 8.15 a.m. on that day the alleged recovery was made. For the reasons stated above, we are not persuaded to accept the case that M.O.3 is the shirt the deceased was wearing on the fateful day when he went to Irinjalakuda and that it was tied over the granite stone and dropped in the pond as propounded by the prosecution. If that be so, there is no convincing evidence to show that the death of the deceased was homicidal. In that situation the statement of the deceased to P.W.5, his wife that he is going for some work to the house of 'Benny' and that 'Benny' had asked him to go to Irinjalakuda cannot be taken as a circumstance of the transaction which resulted in his death and hence admissible in evidence under Sect.32(1) of the Act.
49. It is true, there are certain suspicious circumstances Crl.Appeal No.489 of 2005 -: 55 :- regarding the conduct of the appellant. Appellant and the deceased were seen together at Amballur Junction on 7.11.1998 at about 6.00 p.m., both boarded (though separate) the bus to Irinjalakuda, they were seen together at Irinjalakuda about a kilometre away from the place of occurrence on the same day at 7.15 p.m. and the appellant alone was seen at about 8.00 p.m. on the same day near the post office (distance from that place to the place of occurrence is not on record) at Irinjalakuda, the appellant had approached the Irinjalakuda police station with a request for copy of the FIR and postmortem certificate and obtained the same. We have also stated that in the absence of convincing evidence regarding the approximate time of death, fact of appellant and the deceased being last seen together as aforesaid is not by itself sufficient to bring home the guilt of the appellant. The handwriting and signature in Ext.P15 (application for claim form) and the handwriting in Ext.P23 (claim form claiming the sum assured consequent to the death of the deceased) are shown to be similar to that of the appellant. These circumstances are not sufficient to unerringly point to the guilt of the appellant. We hold that the prosecution was not successful in proving the chain of circumstances which unerringly point to the guilt of the appellant. The appellant therefore, is entitled to the benefit of doubt. Crl.Appeal No.489 of 2005 -: 56 :-
Appeal therefore, succeeds. Conviction and sentence of the appellant are set aside and he is acquitted of the charge against him giving him the benefit of doubt. He shall be released from custody forthwith if not required to be detained otherwise.
We direct the Additional District Judge to pass appropriate orders for disposal of the material objects after the period for special leave petition is over.
A.K. BASHEER, JUDGE.
THOMAS P.JOSEPH, JUDGE.
vsv