Jharkhand High Court
Pintu Kumar ? Gunjan Kumar vs State Of Jharkhand on 30 June, 2016
Equivalent citations: 2016 (3) AJR 635, (2016) 165 ALLINDCAS 661 (JHA), (2016) 4 JCR 330 (JHA), (2016) 3 JLJR 666
Author: Pradip Kumar Mohanty
Bench: D.N. Upadhyay, Pradip Kumar Mohanty
1
Cr. Appeal (DB) No. 287 of 2007
(Against the judgment of conviction and order of sentence dated
16.01.2007and 18.01.2007 respectively passed by Sri Harikesh Chand, 1st Addl. Sessions Judge, Latehar in connection with Sessions Trial No.107 of 2004 corresponding to G.R. Case No.338 of 2003 arising out of Latehar (Manika) P.S. Case No.34 of 2003) Pintu Kumar @ Gunjan Kumar, son of Ramanand Yadav, resident of Village Salempur, Police StationKurtha, DistrictArwal (Bihar) ......... ....... Appellant Versus The State of Jharkhand ...... Respondent PRESENT: HON'BLE MR. JUSTICE PRADIP KUMAR MOHANTY HON'BLE MR. JUSTICE D.N. UPADHYAY For the Appellants : Mr. B.M. Tripathi, Sr. Advocate Mrs. Nutan Sharma, Advocate Mr. Naveen Kr. Jaiswal, Advocate For the Respondent : Mr. Sanjay Kumar PandeyII, A.P.P. C.A.V. on : 16.06.2016 Pronounced on : 30.06.2016 J U D G M E N T (D.N. Upadhyay, J.) This criminal appeal has been directed against the judgment of conviction and order of sentence dated 16.01.2007 and 18.01.2007 respectively passed by the 1st Addl. Sessions Judge, Latehar in connection with Sessions Trial No.107 of 2004 corresponding to G.R. Case No.338 of 2003 arising out of Latehar (Manika) P.S. Case No.34 of 2003 whereby the appellant has been held guilty for the offence punishable under Section 302/34 and 394/34 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay fine of Rs.5000/ under Section 302/34 of the Indian Penal Code and R.I. for 10 years and to pay fine of Rs.5000/ under Section 394/34 of the Indian Penal Code and in default of payment of fine he shall suffer further imprisonment for a period of two months for each of the offences. The sentences so passed were directed to run concurrently.
2. Prosecution case is as follows: On 21.09.2003 the informant along with other police officials were on evening patrol and in course of that they were present 2 near B.P. Gipsy Petrol pump. Another police patrolling party was present at a distance of 300 yard ahead near Baba Raghav Chisty. In the mean time, a Tata Sumo vehicle plying in high speed came on the road. The informant noticed blood spot on the left side of the body of the vehicle and therefore, informed officer of another patrolling party to stop the vehicle. Signal by flash light was given to the driver but he did not stop and speed up the vehicle. Thereafter information that a Tata Sumo vehicle bearing registration no. BR 2B 4691 is plying in suspicious condition was given to Chandwa Police Station through wireless. Latehar police patrolling party including informant also chased the vehicle from behind. Somehow, the vehicle was cordoned near Udayapura Ghati. Four persons including appellant were occupying said Sumo Vehicle. Amod Narayan Singh, OfficerinCharge, Chandwa Police Station asked all the four occupants to come down from the vehicle to which they followed. They further disclosed their identity by disclosing their name. On search one accused Guddu Kumar was found in possession of a countrymade pistol in which smell of gun powder was present. Appellant Pintu Kumar @ Gunjan Kumar was found in possession of two live cartridges. Wearing apparel of accused Vikas and Ramanand Yadav were found stained with blood. The appellant and his associates did not produce valid documents against possession of arms and ammunitions and therefore, they were prosecuted for the offence punishable under Section 25(1)(b)(a)/26/35 of the Arms Act and for that written report was forwarded to register a case. On further interrogation, accused Guddu Kumar confessed that after making a plan to commit robbery they had hired a Tata Sumo vehicle from GolaBigha bus stand on the pretext to go to Ranchi and they proceeded on that vehicle on 21.09.2003 at about 11.00 a.m. from Gaya. At about 6.00 p.m. after covering distance of 3040 km. from Daltonganj, at a lonely place where shrubs and bushes were available at the side of road, accused Ramanand Yadav asked the driver to slow down the speed of the vehicle. In the mean time accused Guddu Kumar who was sitting on the rear seat aiming at temporal region of the driver opened fire from his pistol. After having gun shot injury the driver died in the vehicle itself and charge of steering of the vehicle was taken over by accused 3 Ramanand Yadav. Thereafter, the dead body of driver was thrown on the road and they proceeded towards Ranchi in order to dispose of the vehicle so looted. The name of deceased driver was disclosed as Dinesh Singh. The appellant and companion accused further confessed that they can show the dead body of Dinesh Singh to which they have thrown on the road. Then the police party along with the appellant and others returned back towards Daltonganj and noticed the dead body of driver lying on the road at a place 2530 km. behind from Udaypura. All the four accused persons including the appellant pointed towards the dead body of driver and confessed jointly that they had killed the driver and threw the dead body in order to commit robbery of the vehicle. The police party remained busy for whole of the night in performing all these formalities after arrest of the appellant and his associates. In the early morning when the people assembled, inquest report was prepared in presence of witnesses namely Gouri Prasad and Shankar Prasad. Blood stained soil and blood clotted on the head of the deceased and a mobile set which was lying on the spot were also seized.
3. The police SubInspector Md. Jainuddin has recorded his selfstatement on the basis of which Latehar (Manika) P.S. Case No.34 of 2003 dated 22.09.2003 was registered. The investigation was carried out and chargesheet against the appellant and his associates was filed under Section 302, 394 and 411/34 of the Indian Penal Code and Section 27 of the arms Act. Accordingly, cognizance was taken. Except the appellant, remaining three accused were found juvenile and hence, case of those three accused was split up from the case of present appellant. The appellant was put on trial for the charges under Section 302/34, 394 & 411 of the Indian Penal Code and Section 27 of the Arms Act. The learned trial judge, placing reliance on the evidence and documents on record, held the appellant guilty and sentenced him, as indicated above.
4. PW1 to PW4 have turned hostile and they have not supported the prosecution case to any extent. PW5 Murli Prasad Gupta is a witness who reached to the spot on 21.09.2003 in course of returning from Ranchi and seeing the police party on road, he slow down the vehicle and then proceeded towards Latehar. He has admitted 4 his signature appearing on the seizure list and proved it as Exhibit1. He did not throw light on the occurrence or arrest of the appellant at the spot and hence declared hostile. PW6 happens to be a constable, then posted at Chandwa Police Station and he was on patrolling duty along with other police officials under the leadership of Officerin Charge Amod Narayan Singh PW10. He has named the constable and officers present in the patrolling party. He has deposed that after receiving information on wireless they stopped said Sumo vehicle on the body of which blood spot was available. The aforesaid Sumo vehicle was stopped near Udaypura and registration number of vehicle was 4691. Four persons were occupying the vehicle and they were found in possession of arms and ammunitions. Blood stain was noticed on the shirt of accused Ramanand and Vikas. The appellant and his associates disclosed that they have been coming from Gaya after hiring aforesaid vehicle. The appellant and his associates also confessed that they have killed driver Dinesh Singh and threw the dead body at the side of road in the forest and they were proceeding towards Ranchi to sale said looted vehicle. PW7 Nathuni Singh and PW8 Triveni Singh were the member in police patrolling and they have supported the contention made by PW6. PW10 Amod Narayan Singh was then posted as Officer inCharge, Chandwa Police Station and he was also in the evening patrolling duty in his area. After receiving message on wireless set, the Sumo vehicle which was coming in high speed was stopped near Udaypura Ghati by the police patrolling party led by PW10. He has disclosed number of said Sumo Vehicle as BR 2B 4691. In the mean time, Md. Jainuddin, then OfficerinCharge of Latehar Police Station along with police party reached to the place. In presence of two independent witnesses who reached to the place in course of going to their house situated at Latehar, the appellant and his associates were searched. Countrymade pistol from possession of accused Guddu and two live cartridges from possession of appellant Pintu were recovered. This witness and other police officials noticed presence of blood spot on the wearing apparel of Ramanand Yadav. After they switched on the body light of the vehicle, they found blood lying on floor near the driver seat. In presence of this witness and other police officials and 5 constables, the appellant and his associates confessed that they hired the vehicle from Gaya on the pretext to go to Ranchi and on the way after passing Daltonganj and covering distance of about 3540 km. They killed the driver by causing gun shot injury and threw the dead body at the side of road and were proceeding towards Ranchi to sale the looted vehicle. This witness has claimed to identify the appellant and other accused to whom the police party had apprehended.
5. PW11 Dhaneshwar Ram, A.S.I. of police, PW12 Raju Thapa, Hawildar of police and PW13 Vikki Gurung were member in the police patrolling party and they all have repeated the same fact as brought on record by the informant and PW10 Amod Narayan Singh. The informant Md. Jainuddin has been examined as PW16 and he has fully supported the prosecution case as brought on record. PW15 Sanjay Kumar is the Investigating Officer. He has proved the First Information Report as Exhibit3. He has further proved the inquest report and seizure list prepared by PW16. The confessional statement of appellant and his associates were recorded by PW16 at the spot. This witness, after concluding investigation submitted chargesheet against appellant and his associates. PW16 has stated that on 21.09.2003 he was posted as OfficerinCharge at Latehar Police Staton. On that very date he along with other police constables and officers proceeded on evening patrolling duty on the bullet proof vehicle. Another police patrolling party led by A.S.I. Ram Kisun Paswan was present near Chisti Baba Math at a distance of 400500 meter west near Madhuban Hotel. In the mean time, he noticed blood spot on a Tata Sumo Vehicle which was plying in a high speed. The informant, suspecting untoward, asked the police led by Ram Kisun Paswan to stop the vehicle but they did nut succeed and the Sumo vehicle proceeded ahead. Both the police party; one led by informant and other led by A.S.I. Ram Kisun, chased said Sumo vehicle and information was passed on through wireless to OfficerinCharge, Chandwa Police Station and the Sumo vehicle was cordoned at Rajdaha bridge. The appellant and his three associates were found occupying the vehicle, they were interrogated after which they disclosed their name and further confessed that they had hired the vehicle from Gaya on the pretext to go 6 to Ranchi but on the way, they killed the driver after passing Daltonganj and threw the dead body at the side of road and proceeded towards Ranchi in search of customer to sale the vehicle. Accused Guddu Kumar was found in possession of a countrymade pistol whereas the appellant was having two live cartridges in his possession. Smell of recent firing was present on the barrel of pistol possessed by Guddu Kumar. The arms and ammunitions were seized and accordingly seizure list was prepared and after recovery of fire arm, another case was registered. The appellant and his associates confessed and they took the police party to the place where dead body of driver was lying. Accordingly, seizure list of blood stained soil, clotted blood collected from the dead body and a mobile set which was lying near the dead body were prepared. The confessional statement of appellant and his associates were recorded and this witness prepared his written statement on the basis of which Latehar (Manika) P.S. Case No. 34 of 2003 was registered. He has identified the appellant in court during trial
6. CW1 Braj Nandan Prasad is a Hawildar and he has proved confessional statement of appellant recorded by PW16 and said confession of appellant has been marked as Exhibit7. The seizure list prepared by PW16 has been marked as Exhibit8. The report received from F.S.L. has been marked as Exhibit6.
7. Learned senior counsel Sri B.M. Tripathi, appearing for the appellant, has assailed the impugned judgment mainly on the ground that the appellant has been prosecuted and held guilty for the offence of murder and robbery on the disclosure allegedly made by him and his associates before the police. The confession made by an accused before police is inadmissible in law and that cannot be used against him in view of Section 25 and Section 26 of the Indian Evidence Act. It is further contended that Section 27 of the Indian Evidence Act is exception to Section 25 and 26 but then only part of confession leading to discovery of fact is admissible, if it was given by a person of any offence and that too while he is in custody of a police officer. Therefore, assumption of such information whether it amounts to confession or not relates distinctly to the fact thereby discovery may be proved against 7 him. It was further contended that socalled confessional statement of present appellant has been marked as Exhibit7 and it was recorded on 22.09.2003 at about 1.30 a.m. near UdaypuraRanchiDaltonganj pitch road. Admitted case of the informant, as per the written report, is that the appellant and his associates were apprehended at about 10.00 p.m. prior to the disclosure made by appellant, statement of coaccused persons were recorded. Therefore, the socalled confessional statement on the basis of which the appellant has been held guilty was later in time. Prior to that, all those facts were brought to the notice of informant and other police officers by other accused. In the circumstances, it could not be said that dead body of driver was recovered at the instance of present appellant. As per the evidence of PW10 Amod Narayan Singh, the then OfficerinCharge, Chandwa Police Station, the appellant and his associates were searched by the informant and after that they were taken to Latehar Police Station. PW 5 has also stated that he was called by the police on the next date and his signature on the seizure list was obtained at the police station itself. In view of the deposition of these two witnesses and confessional statement Exhibit7, this fact does not find support that dead body of driver was recovered at the instance of this appellant. It is to be noted that before disclosure made by the appellant, other accused and Guddu Kumar had confessed their guilt before the police and that confession was also recorded. If it was so, Exhibit7 cannot be proved and used against the appellant even taking recourse to Section 27 of the Evidence Act. In this context, learned counsel has relied on the judgment reported in (1994) 5 SCC 152 (Sukhvinder Singh Vrs. State of Punjab). It is submitted that rediscovery of fact already disclosed and capable of discovery not contemplated, disclosure statement made by more than one accused leading to one and the same discovery - held, disclosure statement made first in point of time alone admissible in evidence. The independent witnesses have not supported the prosecution case. The learned trial court has relied on the statement of police witnesses who have been examined as PW6 to PW8, and PW10 to PW16. No investigation to verify the identity of deceased driver was done. No investigation regarding ownership of the vehicle was done.
8The I.O. did not take effort to find out name and address of the registered owner of the vehicle and therefore, question of recording his statement did not arise. The I.O. did not examine any of the person in whose presence the alleged vehicle was hired by the appellant and his associates. The prosecution has proved Exhibit6, the report received from F.S.L. but that is not sufficient to connect the appellant with the alleged murder. It was deposed by the witnesses that blood spot on the wearing apparel of coaccused Ramanand and Vikas were noticed. Blood stained soil and clotted blood from the dead body of the driver were also collected and those articles were sent to F.S.L. for its examination. The report indicates trace of human blood but it is not conclusive on the point that blood appearing on the shirt of coaccused Vikas and Ramanand Yadav was matching with the blood group of the deceased. The coaccused who were declared juvenile appeared before the Juvenile Justice Board and after facing enquiry they all stood acquitted from the charges. The learned trial judge has misappreciated the evidence and facts available on record and has committed gross error by placing reliance on the disclosure made by the appellant before the police Exhibit7 for holding the appellant guilty. The impugned judgment is highly erroneous and liable to be set aside.
8. Learned A.P.P. has opposed the argument and submitted that each and every case is to be decided on the facts and circumstances appearing in that particular case. The facts appearing in the case at hand is not as common as it appear in other cases of confession leading to discovery of a fact admissible under Section 27 of the Evidence Act. This case is having special circumstance in which no direct evidence was possible to be collected as against the appellant and that could not be. The police party noticed movement of a Tata Sumo vehicle during night on DaltonganjRanchi road, the movement of a vehicle on the road is not uncommon but uncommon noticed by the police party was that blood spot was appearing on the body of the vehicle. The police party signaled the vehicle to stop to which the occupants did not follow and speed up the vehicle to disappear. The information was passed on to another patrolling party of Chandwa Police Station and the former police team also chased the vehicle. Somehow, the vehicle was 9 intercepted and the appellant and his three associates were found in occupation of said Tata Sumo vehicle bearing registration no. BR 2B 4691. On search one of the accused Guddu was found in possession of a countrymade pistol which was having smell of gun powder. The appellant was found in possession of two live cartridges. Since the appellant and his associates failed to extend cogent explanation against possession of arms and ammunitions, they were found to have committed cognizable offence under Arms Act and they were taken into custody. On further interrogation they confessed that they had hired the vehicle from Gaya, killed the driver on the way after crossing Daltonganj, threw the dead body at the side of road and fleeing towards Ranchi with the looted vehicle in order to sale it. This confession of appellant and his associates was recorded and the police party along with the appellant and his three associates proceeded towards Daltonganj and on the way the appellant and his associates pointed towards dead body of driver. This fact disclosed by appellant and his associates was not at all known to the police officers from before. It is true that disclosure ought not have been made in chorus but all of them jointly disclosed aforesaid facts before the police party who are the witnesses in the present case. Disclosure made jointly cannot be discarded as argued by learned counsel for the appellant in view of the judgment reported in (2005) 11 SCC 600, State (NCT of Delhi) Vrs. Navjot Sandhu, para 145 to 147.
Learned A.P.P. has further contended that the appellant and his associates were found in possession of arms and ammunitions. On being found in possession of arms and ammunitions, prima facie cognizable offence was supposed to have been committed, they were taken into custody, the written report was prepared and sent to concerned police station for registering a case which is appearing from the F.I.R. itself. After being taken into custody, they made disclosure statement. The prosecution has successfully proved that on the basis of disclosure made by the appellant and his associates, dead body of driver was discovered and further formalities like inquest report and seizure list were prepared. The disclosure statement made by the appellant shall not be restricted to the extent of discovery of dead body of the deceased 10 driver but it would go beyond that because of the special circumstances appearing in the case at hand. The appellant and his associates made a plan to commit robbery of a vehicle and they hired said Tata Sumo vehicle on the pretext to go to Ranchi. On the way, after sun set when they were passing through a jungle, as per their plan, one of the accused namely Ramanand Yadav, sitting at the side of deceased driver, requested the driver to slow down the vehicle and gave signal to other accused sitting on the rear seat. It is disclosed that accused Guddu, aiming at temporal region of the deceased driver, opened fire from his pistol and killed the driver in the running vehicle itself. Immediately thereafter accused Ramanand Yadav took charge of the steering, the dead body of driver was thrown at the side of road and then they proceeded ahead. The offence of murder was committed in the running vehicle by the appellant and his associates and it was not possible for anyone except the appellant and his associates to witness the occurrence. The evidence on record speak about blood stain on the floor of the vehicle near driver's seat, blood spot on the body of the vehicle, blood stain on the apparel of coaccused Vikas and Ramanand Yadav. The blood sample taken by the police and blood stained shirt of the accused were sent to F.S.L. for its examination and the report confirms presence of human blood. Before arrest of appellant and his associates, there was no occasion for the informant and the police party to know as to what offence by the appellant and his associates was committed. In the circumstances stated above, the trial court has rightly relied upon whole of the disclosure statement made by the appellant and his associates in this case, particularly Exhibit7, confession of appellant. Learned A.P.P. has referred definition of fact appearing in Section 3 and relevant fact. He has further submitted that disclosure statement by the appellant is also admissible in view of Section 8 of the Evidence Act. In this context, learned A.P.P. has referred the judgment reported in (2013) 0 AIR (SC) 651, (2013) 1 JLJR (SC) 499 (R. Shaji Vrs. State of Kerala), (2013) 7 SCC 45 (Harivadan Babubhai Patel Vrs. State of Gujarat). Lastly, it was submitted that judgment pronounced by Juvenile Board with respect to other three accused who have been declared juvenile is not binding and that has not been brought on record 11 during trial. Learned Addl. Sessions Judge has rightly held the appellant guilty and the impugned judgment need no interference.
9. We do agree that the facts and circumstances appearing in the case at hand need to be scrutinised with all sensitivity and caution and for that appreciation of law with regard to application of Section 3, 8 and 27 of the Evidence Act is very much essential. Before dealing with aforesaid sections of Evidence Act, we would like to throw light on certain aspects of the prosecution case and the investigation done. It has already been indicated in the preceding paragraphs that the driver of said Sumo vehicle was killed in the running vehicle which was occupied by the appellant and his three associates who have been made accused. The occurrence took place after sun set on the road passing through forest. No habitation was available at the place of occurrence. After committing murder, the dead body of the deceased driver was thrown at the side of the road and the accused persons proceeded towards Ranchi. The police party who were vigilant during patrolling, noticed blood spot on the body of said Sumo vehicle and somehow with the help of police patrolling party of another police station, the vehicle was cordoned, the appellant and his associates were apprehended. In such situation, what sort of evidence was expected to be collected by the I.O.? Admittedly, the occurrence of murder was not committed in presence of any witness, so, there was no chance of availability of eye witness in the case at hand. Therefore, it was expected that the I.O. would collect available circumstantial evidence. The circumstances in the case at hand are that the appellant and his associates were apprehended while they were fleeing on a looted vehicle after committing murder of the driver. The vehicle was having blood stain on its body and on the floor near driver's seat. Two of the accused including the appellant were found in possession of arms and ammunitions, wearing apparel of remaining two accused were stained with blood. The appellant and his associates made disclosure about the occurrence on the basis of which dead body of deceased driver was discovered and further investigation was carried out. In course of that inquest report was prepared, blood stained soil, articles available at the place of occurrence were seized and the dead body was sent for post 12 mortem examination but before that photographs of the dead body were also taken.
10. Now, we have to consider the facts and circumstances as well as the circumstantial evidence collected by the I.O. during investigation and also the evidence brought on record. Hon'ble Apex Court in the judgment reported in State (NCT of Delhi) Vrs. Navjot Sandhu (supra), the case of terrorist attack on Parliament, have elaborately dealt with Section 27 of the Evidence Act and the judgments relied on, right from the case of Sukhan Vrs. Emperor, AIR 1929 Lah. 344 and Pulukuri Kottaya Vrs. Emperor, AIR 1947 PC. 67 and further legal pronouncements made by the Apex Court after independence. Hon'ble Apex Court has finally come to the conclusion that definition of 'fact' as given under Section 3 of the Evidence Act in toto could not be equated with the 'fact' indicated under Section 27 of the Evidence Act. The fact discovered within the meaning of Section 27 of the Evidence Act must be some concrete fact to which the information directly relates, it may be the stolen property, the instrument of the crime, the corpse of the person murdered or any other material thing or it may be a material thing in relation to the place or the locality where it is found. In the case of Sukhan Vrs. Emperor (supra) the learned Judge held that the phrase "fact discovered" refers to a material and not to mental fact. Therefore, second part of the definition of fact given under Section 3 of the Evidence Act shall not be taken into consideration while admitting the 'fact discovered'.
11. From perusal of First Information Report and evidence of PW6 to PW8 and PW10 to PW16 it is apparent that appellant and his associates were apprehended with a looted Tata Sumo vehicle bearing registration no. BR 2B 4691, one of the accused Guddu was found in possession of countrymade pistol and the appellant was having two live cartridges and for that seizure list was prepared. A written report was drawn and sent to Latehar Police Station for registration of a case, action taken by the police clearly indicates that the appellant and his associates were taken into custody. Thereafter, further fact which was not within the knowledge of informant and witnesses was revealed from the disclosure statement made by the appellant and his associates. The 13 informant and other police officials could learn that the appellant and his associates had hired a vehicle from Gaya on the pretext to go to Ranchi but the planning was to commit robbery. To give effect to their mission they killed the driver on the way, threw the dead body at the side of road and proceeded towards Ranchi with the looted vehicle. They further disclosed that dead body could be pointed out by them. Thereafter the police party along with the appellant and other accused proceeded back towards Daltonganj and on the way before reaching Daltonganj, on the pointing out of appellant and his associates, dead body of deceased driver was discovered. The deceased was having gun shot injury i.e. entry of wound on his temporal region and the bullets after passing through brain creating exit wound above the eyebrow disappeared. Therefore, on the basis of disclosure statement made by the appellant and his associates, dead body of deceased driver was discovered and the investigation was carried out. Learned counsel for the appellant by referring the judgments in the case of Sukhvinder Singh Vrs. State of Punjab (supra) and 1966 AIR 119 (Aghnoo Nagesia Vrs. State of Bihar) has submitted that the disclosure statement made by former accused can be admitted in evidence under Section 27 of the Evidence Act but the same disclosure if made by latter accused, it cannot be proved and used against him. It was also argued that offence of murder committed by the appellant and his associates, even if admitted in the disclosure statement, that cannot be used against them due to restriction imposed by Section 25 and 26 of the Evidence Act. In view of the finding of the the Apex Court in the case of State (NCT of Delhi) Vrs. Navjot Sandhu (supra) the argument that joint disclosure cannot be proved against the latter accused is hereby rejected.
At this juncture, we would like to bring it on record that the learned counsel has raised a point that report received from F.S.L. (Exhibit6) is not conclusive on the point that human blood detected on the articles sent for chemical examination was matching with blood group of the deceased. To meet out the argument, we have considered the judgment reported in (2013) 0 AIR (SC) 651, (2013) 1 JLJR (SC) 499 (R. Shaji Vrs. State of Kerala) para 17 and 18 which read as 14 follow: "17. It has been argued by the learned counsel for the appellant, that as the blood group of the blood stains found on the chopper could not be ascertained, the recovery of the said chopper cannot be relied upon.
A failure by the serologist to detect the origin of the blood due to disintegration of the serum, does not mean that the blood stuck on the axe could not have been human blood at all. Sometimes it is possible, either because the stain is insufficient in itself, or due to haematological changes and plasmatic coagulation, that a serologist may fail to detect the origin of the blood in question. However, in such a case, unless the doubt is of a reasonable dimension, which a judicially conscientious mind may entertain with some objectivity, no benefit can be claimed by the accused in this regard.
Once the recovery is made in pursuance of a disclosure statement made by the accused, the matching or nonmatching of blood group (s) loses significance. (Vide : Prahu Babaji Navie V. State of Bombay, AIR 1956 SC 51; Raghav Prapanna Tripathi V. State of U.P., AIR 1963 SC 74; State of Rajasthan V. Teja Ram, AIR 1999 SC 1776; Gura Singh V. State of Rajasthan, AIR 2001 SC 330; John Pandian V. State, represented by Inspector of Police, Tamil Nadu, (2010) 14 SCC 129; and Dr. Sunil Clifford Daniel V. State of Punjab, JT 2012 (8) SC 639.
18. In view of the above, the Court finds that it is not possible to accept the submission that in the absence of a report regarding the origin of the blood, the accused cannot be convicted, for it is only because of the lapse of time, that the blood could not be classified successfully. Therefore, no advantage can be conferred upon the accused to enable him to claim any benefit, and the report of disintegration of blood etc. cannot be termed as a missing link, on the basis of which the chain of circumstances may be presumed to be broken."
Again, we would like to refer the evidence of PW10 and PW16 to the fact that blood stain on the apparel of coaccused Vikas and Ramanand Yadav was noticed by them and other witnesses. The sample of blood was collected from the place where the dead body was lying and sample of clotted blood from the injury of the deceased were also taken.
12. Now we would like to deal with the conduct of the appellant and his associates. Before referring the facts, it is to be kept in mind that entire incident had taken place in one and same transaction, therefore, it is quite impossible to distinguish and bifurcate the facts discovered admissible under Section 27 of the Evidence Act and the 15 conduct of the accused admissible under Section 8 of the Evidence Act. The appellant and his associates proceeded on a Tata Sumo vehicle on the pretext to go to Ranchi from Gaya. The planning was to loot the vehicle. On the way they killed the driver, threw the dead body at the side of road and started moving towards Ranchi with an intention to dispose of the looted vehicle. At the time when they were crossing the road falling within the jurisdiction of Latehar Police Station, the police patrolling party noticed blood spot on the vehicle and requested another police patrolling party who had stationed ahead to stop the vehicle. The police party led by A.S.I. Ram Kisun flashed light to stop the vehicle but the appellant and his associates instead of obeying the signal given more pressure on the accelerator. Immediately the information was given through wireless to Chandwa Police Station and the vehicle on which the appellant and his associates were fleeing was intercepted by all the three police party and one of the accused Guddu was found in possession of arms and ammunitions whereas blood spot was available on the shirt of accused Vikas and Ramanand and blood spot on the vehicle was also present. When the body light of the vehicle was switched on, blood fallen near the driver's seat was also noticed. Thereafter, the appellant and his associates made disclosure statement on the basis of which the dead body of deceased driver was discovered. The disclosure made by the appellant and his associates stood corroborated and therefore, facts brought on record is quite admissible under Section 8 of the Evidence Act. In this connection, the observation made by the Apex Court in the judgment reported in (2013) 7 SCC 45 (Harivadan Babubhai Patel Vrs. State of Gujarat is relevant which is as follows: B. Evidence Act, 1872 - Ss 27 and 8 - Circumstantial evidence Recovery/Discovery of incriminating articles and dead body of victim Admissibility against accused, A1 (appellant) Panch witness had not supported panchnama (seizure/recovery memo) Confession made to police by accused is absolutely inadmissible, but held, the fact remains that place from where dead body of deceased and other items were recovered was within special knowledge of appellant - Hence, doctrine of confirmation by subsequent events is attracted - Thus, held, recovery or discovery in case at hand is a relevant fact or material which can be relied upon and has been correctly relied upon against appellant - Penal Code, 16 1860, Ss. 302, 342, 346 and 201.
For better appreciation, we feel it desirable to refer paragraph 16 to 20 of the said judgment which reads as follows: "16. The next limb of attack relates to the confessions made by the accused persons and the issue of leading to discovery of articles. It is submitted that the confession part is absolutely inadmissible and that apart, when the panch witnesses had not supported the panchnama, the recovery or discovery of the seized articles cannot be utilised against the appellant. There can be no shadow of doubt that the confession part is inadmissible in evidence. It is also not in dispute that the panch witnesses have turned hostile but the fact remains that the place from where the dead body of the deceased and other items were recovered was within the special knowledge of the appellant.
17. In this context, we may usefully refer to A.N. Vankatesh v. State of Karnataka wherein it has been ruled that: (SCC p. 721, para 9) "9. By virtue of Section 8 of the Evidence Act, the conduct of the accused person is relevant, if such conduct influences or is influenced by any fact in issue or relevant fact. The evidence of the circumstance, simpliciter, that the accused pointed out to the police officer, the place where the dead body of the kidnapped boy was found .... would be admissible as conduct under Section 8 irrespective of the fact whether the statement made by the accused contemporaneously with or antecedent to such conduct falls within the purview of Section 27 of the Evidence Act or not ......"
In said decision, reliance was placed on the principle laid down in Prakash Chand V. State (Delhi Admn.). It is worth noting that in the said case, there was material on record that the accused had taken the investigating officer to the spot and pointed out the place where the dead body was buried and this Court treated the same as admissible piece of evidence under Section 8 as the conduct of the accused.
18. In State of Maharashtra V. Damu it has been held as follows: (SCC p. 283, para 35)
35. ....... It is now well settled that recovery of an object is not discovery or a fact as envisaged in (Section 27 of the Evidence Act, 1872). The decision of the Privy Council in Pulukuri Kotayya v. King Emperor is the most quoted authority for supporting the interpretation that the 'fact discovered' envisaged in the section embraces the place from which the object was produced, the knowledge of the accused 17 as to it, but the information given must relate distinctly to that effect"
19. The same principle has been laid down in State of Maharashtra v. Suresh, State of Punjab V. Gurnam Kaur, Aftab Ahmad Ansari V. State of Uttaranchal, Bhagwan Dass Vs. State (NCT of Delhi), Manu Sharma V. State (NCT of Delhi) and Rumi Bora Dutta V. State of Assam.
20. In the case at hand, the factum of information related to the discovery of the dead body and other articles and the said information was within the special knowledge of the present appellant. Hence, the doctrine of confirmation by subsequent events is attracted and, therefore, we have no hesitation in holding that the recovery or discovery in the case at hand is a relevant fact or material which can be relied upon and has been correctly relied upon."
Besides the ratio decided by their Lordships in the case of Harivadan Babubhai Patel, (supra) illustration (i) of Section 8 of the Evidence Act is more relevant in view of the facts appearing in the case at hand and illustration (i) of Section 8 of the Evidence Act is mentioned hereunder: "(i) A is accused of a crime.
The fact that, after the commission of the alleged crime, he absconded, or was in possession of property or the proceeds of property acquired by the crime, or attempted to conceal things which were or might have been used in committing it, are relevant."
The facts available in the case at hand suggest that after committing murder of the driver, the appellant with his associates was fleeing with the looted Tata Sumo vehicle and on being intercepted by the police not only Tata Sumo Vehicle was recovered but the appellant and his associates were found in possession of arms and ammunitions and the weapon used for committing the offence.
13. We have carefully gone through the evidence available on record. PW9 Dr. Ravindra Narayan had conducted autopsy on the dead body of deceased driver on 22.09.2003 and he had found following ante mortem injuries on the person of deceased: 18
1. A wound of entry round in shape 1" x 1" x 8" on the temporal region of skull about 1½" above right pinna. Margin was inverted directing medially, horizontally and slight upwards. Charring was present around wound of entry.
2. A wound of exit oval in shape 2" x 2" with margin everted with extra vasation of brain material wound was full of blood and cerebro spinal fluid (CSF).
Thus we find that the disclosure statement made by appellant find support from the post mortem report. The informant and PW10 have further stated that recent smell of gun powder was available on the pistol recovered from possession of accused Guddu. The appellant was found in possession of two cartridges, blood spot not only on the body of vehicle but also on the floor near the seat of driver was available. On the basis of disclosure statement dead body of deceased driver was recovered. The blood sample and blood stained cloth of the accused persons were collected and sent to F.S.L. and the report indicates presence of human blood on those articles. The appellant and his associates were apprehended after immediate action and steps taken by the police personnel who are witnesses in the case at hand. Therefore, cumulative result of the evidence available on record i.e. disclosure statement made by the appellant, circumstantial evidence collected by the police during investigation, seizure of the looted vehicle, seizure of arms and ammunitions from possession of appellant and his associates, recovery of dead body, the post mortem report which supports that injury was caused by fire arm, F.S.L. report which consistently indicate trace of human blood in the vehicle and the apparel of accused go to prove that the appellant and his associates have committed murder of the deceased driver and were fleeing with looted vehicle. The appellant in his statement recorded under Section 313 Cr.P.C. has admitted that he was apprehended when he was going to attend a marriage ceremony on a Tata Sumo Vehicle. He has not denied the occupation of said vehicle. They were apprehended by the police and prosecuted in this case. We do not find any lacuna in the finding of the trial court and therefore, we do not feel inclined to interfere with the judgment of conviction and order of sentence dated 16.01.2007 and 18.01.2007 respectively passed by the 1 st Addl. Sessions Judge, 19 Latehar in connection with Sessions Trial No.107 of 2004 corresponding to G.R. Case No.338 of 2003 arising out of Latehar (Manika) P.S. Case No.34 of 2003.
14. In the result, this appeal stands dismissed.
Sd/ (D. N. Upadhyay, J.) I agree.
Sd/ (Pradip Kumar Mohanty, J.) Sd/ (Pradip Kumar Mohanty, J.) Jharkhand High Court, Ranchi Dated : 30th June, 2016 NKC// A.F.R.