Madhya Pradesh High Court
Bhura @ Balram Gurjar vs The State Of Madhya Pradesh on 21 July, 2014
Author: N.K. Gupta
Bench: N.K. Gupta
HIGH COURT OF MADHYA PRADESH JABALPUR
Criminal Appeal No.1107/2012
Bhura @ Balram Gurjar
Vs.
State of Madhya Pradesh
For the appellant : Shri G.S. Thakur, learned counsel
for the appellant appointed by the
High Court Legal Services
Committee.
For the State : Shri Bramhadatt Singh, Government
Advocate.
Present : HON'BLE MR. JUSTICE AJIT SINGH
HON'BLE MR. JUSTICE N.K. GUPTA, JJ
JUDGMENT
( 07.2014) The following judgment of the Court was delivered by:
N.K. Gupta, J. The appellant has preferred the present appeal being aggrieved with the judgment dated 26.3.2012 passed by the learned 6th Additional Sessions Judge, Bhopal in Sessions Trial No.711/2010, whereby the appellant has been convicted and sentenced as under:-
Section Act Sentence Fine amount Sentence in default of payment of fine 302 IPC Life Rs.5,000/- R.I. for two imprisonment years.
201 IPC R.I. for three Rs.1,000/- R.I. for six years months. 377 IPC R.I. for seven Rs.3,000/- R.I. for one years year. All the sentences to run concurrently. 2 Criminal Appeal No.1107/2012
2. The prosecution's case in short is that on 13.9.2010 the deceased Golu @ Gopal S/o Hari Singh was residing with the complainant Ramesh Pal at village Bilkhiriya. The complainant Ramesh Pal was co-brother of Hari Singh. On 13.9.2010 at about 9:00 p.m., Golu @ Gopal went to see the procession of Ganesh festival and thereafter, he did not come back. Even on search, he could not be traced. On 14.9.2010 at about 6:30 a.m. Kailash vendor of tea came to the house of Ramesh Pal and informed that the dead body of the deceased Golu was lying in front of a house at Gwalbaba Road. The complainant went to the spot and found that dead body of the deceased Golu @ Gopal was lying near stacks of bricks. He immediately intimated about that death to the SHO Police Station, Bilkhiriya. The police officers reached to the spot and made a "Lash Panchnama" and found that the sodomy was done by someone with the deceased and thereafter, he was killed. On suspicion, the appellant was arrested and by his memo under Section 27 of the Evidence Act, it was found that he committed sodomy with the deceased Golu @ Gopal and killed him by smothering. In consequences of various memos under Section 27 of the Evidence Act, different articles were also seized. One empty bottle of liquor was also found at the spot, which was sent for finger print examination. Anil Kumar Rai (PW-33), an expert of finger print found the print of one 3 Criminal Appeal No.1107/2012 finger of the appellant on that bottle. The appellant was also examined by doctors and slide of his semen was prepared. His clothes were seized and all the seized articles were sent to the Forensic Science Laboratory. After due investigation, the charge sheet was filed before the JMFC, Bhopal who, committed the case to the Sessions Court and ultimately, it was transferred to the learned 6th Additional Sessions Judge.
3. The appellant abjured his guilt. He did not take any specific plea. He has simply stated that he was innocent. No defence evidence was adduced.
4. After considering the prosecution's evidence, the learned Additional Sessions Judge convicted and sentenced the appellant as mentioned above.
5. We have heard the learned counsel for the parties at length.
6. After considering the submissions made by learned counsel for the parties and looking to the facts and circumstances of the case, it is clear that there is no ocular evidence in the case and case hinges upon the circumstantial evidence. The Trial Court found that there was an evidence relating to the fact of last seen. It was established that the appellant was in habit to do indecent acts with small children.
He had purchased some liquor and also consumed the same with Kunal (PW-2). The bottle of liquor was found near the 4 Criminal Appeal No.1107/2012 dead body of the deceased on which print of one finger of the appellant was found. Dr. Jayanti Yadav (PW-23) has found some redness on the lower side of penis of the appellant after the incident. In the Forensic Science Laboratory's report Ex.P/34, human blood was also found on the clothes of the appellant and therefore, on relying the statement given by the appellant under Section 27 of the Evidence Act, it was found that the appellant was the culprit of the aforesaid crime.
7. However, it would be proper to consider the various circumstances one by one. Ramesh Pal (PW-1) Tulsa Bai (PW-15), Shanti Bai (PW16), Moolchand (PW-20), Kailash Parihar (PW-21) etc. were examined to prove that the deceased went to see the procession of Ganesh festival in the night and thereafter on the next day, his dead body was found in front of a house at Gwalbaba Road. Dr. Jayanti Yadav (PW-23) had performed postmortem on the body of the deceased and gave her report Ex.P/22. In her report, it is duly established that the deceased Golu @ Gopal had died due to smothering and the sodomy was also committed with him in a forceful manner. He sustained so many injuries including tear in mucosa. Under such circumstances, it is established that someone committed sodomy with the deceased and then killed him by smothering.
8. The prosecution has claimed that it has proved the 5 Criminal Appeal No.1107/2012 factum of last seen with the help of evidence given by Lalaram (PW-2), Balram (PW-3), Dharmendra Singh (PW-10) and Kunal (PW-22). Lalaram has stated that in the night of alleged incident, the appellant took "Gutka" from his shop. This witness partly turned hostile and he did not claim that when he saw the appellant, the deceased Golu @ Gopal was accompanied with him. Balram (PW-3) has completely turned hostile. Dharmendra Singh (PW-10) has stated that the appellant often came to his shop to purchase liquor for woman Sarpanch and he committed sodomy with the deceased Golu. Dharmendra Singh gave an omnibus statement. He did not state that on the date of incident, the appellant visited his shop to purchase some liquor or he was seen with the deceased Golu. It was opinion of the witness Dharmendra that the appellant committed sodomy with the deceased Golu, which depends upon the information received by him and therefore, his opinion or his hearsay evidence as the case may be, is not at all admissible and his conclusion may not be accepted that the appellant committed sodomy with the deceased Golu. However, Dharmendra Singh could not prove the fact of last seen.
9. Kunal (PW-22) has stated that one day prior to the incident, he went with the appellant and a white quarter of liquor was taken from the shop and they consumed the same.
6 Criminal Appeal No.1107/2012 Kunal did not say that he saw the appellant in the company of the deceased or after consuming the liquor, the appellant went alongwith some more bottles of liquor with him. To prove the factum of last seen, it is for the prosecution to prove that the deceased was seen with the appellant soon before the incident. In the present case, there is no witness, which could state that the appellant was seen with the deceased Golu prior to the incident. Under such circumstances, the factum of last seen is not at all established by the prosecution. It is not proved that the deceased Golu was found with the appellant prior to the incident.
10. Abhishek (PW-13) and Dhyan Singh (PW-14) have stated that in the past, the appellant gave his penis in the hands of a child Abhishek and Abhishek informed his father Dhyan Singh therefore, Dhyan Singh shouted at the appellant and told him, not to repeat such an indecent act. However, Dhyan Singh could not show the reason as to why he did not lodge the FIR against the appellant for such an act. He has stated that he went to the police station but police did not lodge any FIR against the appellant. Under such circumstances, it is possible that after registration of the present crime, these witnesses were created by the police to establish previous bad conduct of the appellant. However, if it is presumed that the statement given by Abhishek and Dhyan 7 Criminal Appeal No.1107/2012 Singh is correct then, still it is not a circumstance against the appellant in the present case because Abhishek has accepted that the deceased Golu never went with the appellant in the past and therefore, if the appellant had done such an obscene act with the child Abhishek then, it cannot be said that the appellant was habitual to do so. Hence, the fact told by the witnesses Abhishek and Dhyan Singh cannot be considered as a circumstance against the appellant in the present case.
11. After arrest of the appellant, he was sent for his medico legal examination. Dr. Jayanti Yadav (PW-23) had examined the appellant on 15.9.2010 and found that in the lower side of his penis, there was a redness in 1.5 x 1 c.m. area. The alleged incident took place on 13.9.2010 and the appellant was examined after two days. If any injury was caused to the penis of the appellant due to his act of forceful sodomy then, injury must be on a glance penis and not on the lower portion of penis. The redness could be caused due to rubbing or insect bite and therefore, if redness was found on the lower side of penis of the appellant then, it cannot be said that it is a positive circumstance against the appellant relating to present crime.
12. The investigation officer Lalit Singh (PW-30) has proved the memo under Section 27 of the Evidence Act given by the appellant. The memo under Section 27 of the Evidence 8 Criminal Appeal No.1107/2012 Act Ex.P/8 was given by the appellant as told by the inspector Lalit Singh. The witnesses of this document were also examined before the Court. Iliyaz (PW-4) and Gore @ Gurinder Singh (PW-11) were examined to prove the documents. Out of them, Gore @ Gurinder has turned hostile. He has stated that on the direction given by the police, he appended his signature on the documents Ex.P/8 to P/10, whereas Iliyaz has stated that the document Ex.P/8 was recorded on the information given by the appellant and thereafter, his Safari Suit, pant and bicycle were recovered and seizure memo Ex.P/9 was prepared. In the cross-examination, he has accepted that he was called at police station at about 12:00 o'clock in the night and at that time, the appellant was not present in the police station. He remained present at police station for the entire night and thereafter, his signatures were taken on three different papers at about 10-11 O'clock in the morning. He has further stated that he went to the village Dehri alongwith a policeman and he saw the accused for the first time at village Dehri and he was informed by the police that one stolen bicycle was seized from the appellant. If the entire evidence of the witness Iliyaz is considered then, it would be apparent that no statement was given by the appellant before him and his signatures were taken on the documents Exs.P/8 to P/10 with the pretext that a stolen bicycle was seized from the appellant.
9 Criminal Appeal No.1107/2012 Under such circumstances, where the witness Iliyaz did not accept the presence of the appellant before the investigation officer Lalit Singh at the time of preparation of document Ex.P/8, it appears that the appellant did not give any such statement.
13. If, it is accepted that the appellant gave such statement under Section 27 of the Evidence Act then, it is a settled principle of law that under Section 27 of the Evidence Act only that portion of that statement given by the accused can be admitted in evidence by which any new fact is brought into the notice to the investigation officer and therefore the entire story, which was mentioned in the memo Ex.P/8 was not admissible, whereas only a portion of that memo was admissible that the appellant kept his clothes and one bicycle in a farm house of one Panditji, where he was residing. Hence, if the memo under Section 27 of the Evidence Act Ex.P/8 given by the appellant is considered as it is, then it would be proved that the pant and shirt of the appellant or one bicycle were recovered from the appellant on the basis of the information given by him. If the report of the Forensic Science Laboratory Ex.P/34 is perused then, it would be noticed that on the articles F/1 to F/2 i.e. pant and shirt seized from the appellant, blood was found but due to insufficient quantity of the sample, it could not be examined to conclude that it was a 10 Criminal Appeal No.1107/2012 human blood. Under such circumstances, when no human blood was found on the clothing of the appellant, its seizure has no evidentiary value.
14. Similarly, in the Forensic Science Laboratory's report Ex.P/34, it was found that on the article F/1 i.e. pant of the appellant, semen particles and human sperm were found but it could be important, if the semen and sperm found in the clothing and anal swab of the deceased would have been examined chemically and compared with sample of semen and sperm taken from the pant of the appellant. If a trouser is recovered of a man then, presence of semen and sperm is not unnatural.
15. In the Forensic Science Laboratory's report Ex.P/34, it was mentioned that due to insufficiency of sample, the serum could not be prepared to compare the semen particles and the sperm on the clothes of the deceased and his anal swab with the samples received from the appellant. By the slide and his trouser, it could not be established that the semen particles and sperm found on the cloths of the deceased and his anal swab were of the appellant. Dr. Smt. Rashmi Lohani (PW-31), scientist of the Forensic Science Laboratory was examined, who has accepted that DNA matching test could be done to establish that the semen particles and sperm found in the anal swab and clothes of the deceased were of the 11 Criminal Appeal No.1107/2012 appellant but no sample was sent to the Forensic Science Laboratory, Sagar for matching of DNA. Under such circumstances, if the memo under Section 27 of the Evidence Act Ex.P/8 and consequential seizure Ex.P/9 is accepted, then still it does not create any circumstance against the appellant.
16. Inspector Lalit Singh has also proved the memo Ex.P/12 with the help of witnesses Jahid @ Munna (PW-9) and Paramjeet Singh (PW-6) however, the entire text of that memo is not admissible. Only a portion, which was admissible in evidence is that the appellant burnt a Gamchha behind the house of Karan Singh near hand pump and thereafter, ash of Gamchha was recovered by the seizure memo Ex.P/30 but such type of Gamchhas are available in open market and therefore, if the appellant burnt Gamchha at an open place then, no conclusion can be drawn that it was burnt, because it was stained with semen particles of the appellant. It is difficult to wash the stains of blood from the cloth but stain of semen can be easily washed and there was no need to the appellant to burn such Gamchha (piece of cloth). The ash of Gamchha was not sent for its analysis and therefore, if it is accepted that the appellant burnt Gamchha at that place then, no circumstance is created against the appellant relating to the present crime.
17. Inspector Lalit Singh (PW-30) and Dr. Dinesh Kumar 12 Criminal Appeal No.1107/2012 Sharma (PW-32) scientist of the Forensic Science Laboratory have stated that near the dead body of the deceased, one empty bottle of plain liquor was found. Lalit Singh (PW-30) has stated that the bottle was also seized from the spot in front of the witnesses Ramesh Pal (PW-1) and Jahid @ Munna (PW-9) alongwith other articles and sealed the same at the spot. In that respect, Ramesh Pal was the complainant himself who states for seizure of the article, but he did not state a single word about the sealing of the articles. Similarly, the witness Jahid @ Munna (PW-9) confirms the seizure of bottle seized from the spot but does not state anything about its sealing. Inspector Lalit Singh has proved the document Ex.P/6, in which the impression of seal is affixed and it is mentioned that all the articles were sealed on the spot. In this connection, if the statement of the finger print expert Anil Kumar Rai (PW-33) is considered then, he did not state that before examining the bottle, he opened any seal or the bottle received by him for examination was in a sealed condition. Under such circumstances, looking to the statement of the witness Ramesh Pal (PW-1), Jahid @ Munna (PW-9) and Anil Kumar Rai (PW-33), it appears that inspector Lalit Singh though mentioned in the document Ex.P/6 that all the articles seized from the spot were sealed and the sample of impression of seal was also affixed on the document but did not seal the bottle at 13 Criminal Appeal No.1107/2012 the spot, if that empty bottle was sealed then, certainly the witnesses could state that the bottle was sealed either in a paper rapper or with the help of a piece of cloth or otherwise. Also the finger print expert Anil Kumar Rai would have received that bottle in a sealed condition. Under such circumstances, a doubt is created that the alleged seized bottle was not at all sealed at the spot and it was transmitted to the finger expert without any seal. When the transmission of the article was done in such a manner then, the possibility cannot be ruled out that the investigation officer would have directed the appellant to touch his finger on the bottle at a particular place. Hence, it is not proved beyond doubt that the finger print of the appellant was present on the bottle at the time of its seizure from the spot.
18. Also, if it is accepted that the finger print of one finger of the appellant was found on the bottle then, such indication appears to be unnatural. If someone holds the bottle to drink liquor or to throw it then, it cannot be held by one finger only. If the appellant had left that bottle at the spot after committing the crime then, it must have finger print of more than one finger. The possibility cannot be ruled out that while passing through that place, the appellant would have thrown an empty liquor bottle in the past. Hence, it was for the prosecution to establish that empty liquor bottle was thrown 14 Criminal Appeal No.1107/2012 at the time of incident and it was not lying since prior to the date of incident.
19. Under such circumstances, the prosecution could not connect the appellant with the crime with help of a print of his one finger on the bottle lying at the spot. The investigation officer did not transmit that bottle to the finger print expert in a proper sealed condition and therefore by such evidence, it cannot be said that the appellant had participated in the present crime.
20. If the entire evidence produced by the prosecution by examining 33 witnesses and so many documents is considered then, it would be apparent that chain of circumstantial evidence is broken and it cannot be said that the appellant was the person, who committed the alleged crime of sodomy or murder or he disappeared any evidence by burning a Gamchha. Learned counsel for the appellant has placed his reliance upon a landmark judgment of the Honble Apex Court in the case of "Earabhadrappa Vs. State of Karnataka" (AIR 1983 SC 446) in which it is held that in cases in which the evidence is purely of a circumstantial nature, the facts and circumstances from which the conclusion of guilt is sought to be drawn must be fully established beyond any reasonable doubt and the facts and circumstances should not only be consistent with the guilt of 15 Criminal Appeal No.1107/2012 the accused but they must be in their effect as to be entirely incompatible with the innocence of the accused and must exclude every reasonable hypothesis consistent with his innocence.
21. In the light of the aforesaid judgment passed by the Hon'ble Apex Court, the prosecution could not prove the chain of circumstantial evidence so that the guilt of the appellant could be established beyond doubt. The prosecution could not establish the complete chain of circumstantial evidence against the appellant. A reasonable doubt is found in the evidence produced by the prosecution and therefore, the appellant cannot be convicted for any offence under Section 302, 377 or 201 of the IPC. The learned Additional Sessions Judge has committed an error in convicting the appellant for the aforesaid offences.
22. For these reasons, the present appeal filed by the appellant is allowed. The conviction as well as sentence directed by the Trial Court for the offences punishable under Sections 302, 377 or 201 of the IPC is hereby set aside. The appellant is acquitted of all the charges. The appellant would be entitled for the refund of fine amount, if he had deposited the same before the trial Court.
23. The appellant is in jail and therefore, office is directed to issue a release warrant without any delay so that 16 Criminal Appeal No.1107/2012 he may be released from the jail forthwith.
24. Copy of the order be sent to the trial Court alongwith its record for information and compliance.
(Ajit Singh) (N.K. Gupta)
Judge Judge
21/07/2014 21/07/2014
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