Andhra Pradesh High Court - Amravati
Derangula Srinivasu Srinivas vs The State Of A.P., Rep. By Its P.P., on 24 January, 2023
Author: U. Durga Prasad Rao
Bench: U. Durga Prasad Rao
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
Criminal Appeal Nos.100 and 188 of 2013
Between:
Derangula Srinivasu @ Srinivas, S/o Adenna,
Age about 25 years and others
.. Appellants
And
State of Andhra Pradesh, Rep. by its
Public Prosecutor,
High Court of Andhra Pradesh.
.. Respondent
DATE OF COMMON JUDGMENT PRONOUNCED: 24.01.2023
SUBMITTED FOR APPROVAL:
THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
THE HON'BLE SRI JUSTICE G. RAMAKRISHNA PRASAD
1. Whether Reporters of Local newspapers Yes/No
may be allowed to see the Judgments?
2. Whether the copies of judgment may be Yes/No
marked to Law Reporters/Journals?
3. Whether Their Ladyship/Lordship wish to Yes/No
see the fair copy of the Judgment?
__________________________
U. DURGA PRASAD RAO, J
_____________________________
G. RAMAKRISHNA PRASAD, J
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*HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
AND
HON'BLE SRI JUSTICE G. RAMAKRISHNA PRASAD
+ Criminal Appeal Nos.100 and 188 of 2013
% 24.01.2023
Derangula Srinivasu @ Srinivas, S/o Adenna,
Age about 25 years and others
.. Appellants
And
State of Andhra Pradesh, Rep. by its
Public Prosecutor,
High Court of Andhra Pradesh. .. Respondent
<GIST:
>HEAD NOTE:
! Counsel for appellants: Sri Kodandarami Reddy for A1, A3, A4 and A5 in
Crl.A.No.100/2013 and Smt. Vasundhara Reddy for A7
and A8 in Crl.A.No.188 of 2013
^ Counsel for respondent: Learned Public Prosecutor
? CASES REFERRED:
1. AIR 2001 SC 175
2. MANU/SC/1053/2014
3. 2011 (4) SCC 143
4. AIR 2022 SC 5273 = MANU/SC/1324/2022
5. AIR 1992 SC 1175
6. (2003) 12 SCC 792
7. (2003) 1 SCC 425
8. (2007) 13 SCC 457
9. (2003) 12 SCC 616
10. (2014) 12 SCC 439 = MANU/SC/0164/2013
11. MANU/SC/0169/1977 = 1978 Cri LJ 189
12. MANU/SC/0241/1979 = 1980 Cri LJ 388
13. MANU/SC/0945/1999 = 1999 Cr LJ 3124
14. AIR 2002 SC 3272 = MANU/SC/0800/2002
15. 1946 SCC OnLine PC 47 = (1946-47) 74 IA 65
16. (2004) 10 SCC 657 = MANU/SC/0096/2004
17. AIR 2011 SC 2769 = MANU/SC/0795/2011
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HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
AND
HON'BLE SRI JUSTICE G.RAMAKRISHNA PRASAD
Criminal Appeal Nos.100 and 188 of 2013
COMMON JUDGMENT:(Per Hon'ble Sri Justice U. Durga Prasad Rao) Crl.A.No.100/2013 is filed by A1, A3, A4, A5, whereas Crl.A.No.188/2013 is filed by A7 & A8 aggrieved by the judgment dated 17.01.2013 in S.C.No.90/2012 passed by the learned V Additional District & Sessions Judge (Fast Track Court), West Godavari at Eluru convicting A1 for the offences punishable under Section 120B, 302, 379 IPC; A3 u/s 120B & 302 IPC; A4, A5 & A8 u/s 120B, 302 r/w 34 IPC; A7 u/s 120B IPC and sentencing A1, A3, A4, A5, A7 & A8 to undergo life imprisonment and pay a fine of Rs.10,000/- each and in default to suffer S.I. for six months. Additionally A1 is sentenced to undergo R.I. for two years and pay fine of Rs.1,000/- for the offence punishable u/s 379 IPC and in default to suffer S.I. for three months.
Case against A2 was abated as he died pending trial and case against A6 was split up and separated.
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2. The matrix of the prosecution case which ultimately led to the conviction of accused can be stated thus:
(a) A1 & A3 are own brothers, and A2 & A4 are their close associates. A4 is the driver of TATA Sumo van bearing No.AP 26U 4185, which A1 hired for committing the offence. A5 is the lady engaged by A1 to seduce the deceased with her love potion and watch his movements and inform to him. Similarly, A8 was employed by the principal accused A6 -
Pothamesetti Srihari Reddy to shadow and haunt the movements of the deceased viz., Karri Mohana Sai Reddy and pass on to A6. A7 is the brother-in-law of A8 and he was also employed by A6 to elicit the information relating to the movements of the deceased and convey to A6.
(b) A6 has been staying in Dubai on account of some employment and he has been carrying on immoral trafficking in women. The deceased also stayed in Dubai for some time and returned to India few months before the incident. He was also engaged in immoral trafficking of women for prostitution in Dubai. There were some trade rivalries between A6 and the deceased. In that context, A6 and A7 joined hands and caused some damage ::5::
to the trade carried out by the deceased and in retaliation the deceased also caused some damage to A6 and A7. Further, the deceased while working in Dubai earned amounts and stored with A6 and A7 who promised to return the money while he returned to India but they did not return the amount and in that context also there was some rivalry between them. Ultimately, A6 and A7 determined to kill the deceased. A6, for this purpose, engaged A1 to kill the deceased, whereas A7 employed A8 to observe the movements of the deceased and inform him from time-to-time, so that the deceased could be successfully eliminated.
(c) The deceased returned from Dubai to his native place Velagalavaripalem in Penumantra Mandal in November 2005. While so, on 09.12.2005, A6 visited Velagalavaripalem and Rajahmundry and held a meeting with A1 and his associates in Room No.319 at New Mounika Lodge behind Kotipalli Bus Stand, Rajahmundry and deliberated the method and manner in which the deceased could be killed. Thus, A6 entered into a criminal conspiracy with A1 to A4. A6 expressed strong wish that the deceased must be killed and he would fund the amount.
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(d) A1 having come to know that the deceased previously indulged in the trafficking of women in Dubai and habituated to the flesh trade, employed A5 as a tool to entice and trap the deceased and inform his movements to him. A1 had already had illicit intimacy with A5 and so A5 expressed her consent to play the role of a vamp in the plot. As per plan, A5 developed illicit intimacy with the deceased and she used to inform the activities of deceased from time to time to A1.
(e) While so, PW6 used to do prostitution business in Dubai and there she was caught by police and later returned to India and started residing in Velpuru near Tanuku. She has the intimacy with A7 and also the deceased.
The deceased used to express his view before her that he was intending to send girls to Dubai to do prostitution business and asked her to arrange the women for this purpose. She introduced PW7 and PW8 the two unfortunate ladies who on account of their poor economic plight expressed their willingness to PW6 to do prostitution business at Hyderabad or Dubai. Thus, the deceased proposed to take the three women i.e., A5, PW7 & PW8, to Hyderabad on 20.01.2006 and from there to Dubai for prostitution after negotiating with PW5 who is engaged in illegal trafficking of women. A5 ::7::
passed on the said information to A1 by phone. On the previous day, the deceased kept A5 at Velagalavaripalem in the house of the grandmother of PW4 who earlier worked under deceased as a cleaner of his tractor. On that night, A5 stayed in his grandmother's house and on 20.01.2006, the deceased went and took her away. Later, on that night, the deceased, A5, PW7 & PW8 went in a bus to Hyderabad. There the deceased met PW5 but the negotiations failed and hence, all of them started returning to Tadepalligudem in Godavari express on the evening of 21.01.2006. A5 used to frequently communicate their movements to A1. Knowing the said information A1 to A4 planned to kill the deceased on the night of 21/22.01.2006 after they returned to Tadepalligudem. Accordingly, A1 to A4 took vantage position near the railway station in their Tata Sumo bearing No.AP 26U 4185. The deceased and the three women got down the train at Tadepalligudem in the midnight. However, due to the presence of large number of passengers in the railway station, A1 to A4 could not execute their plan. The deceased along with the three women went to the APSRTC Bus Stand in an Auto to go to their respective places by bus. A1 to A4 clandestinely followed them in their TATA sumo and stopped at the out gate ::8::
of the bus stand. In the meanwhile, the deceased and three women went inside the bus stop and sat on the benches in the platform waiting for the bus. The deceased slept on one bench. A1 and A2 went to the platform with knives covering their faces with clothes, while A3 stood with a weapon near the van at the out gate and A4 was in the driver's seat. On receiving signal from A5, A1 and A2 rushed to the deceased and removed the kerchief which the deceased was draping on his face and identified him. The deceased shockingly woke up and turned back and in the meanwhile, A1 and A2 stabbed over his back with the knives. The deceased threw away his luggage bag on A1 and A2 and sprinted towards the out gate of the bus stand and A1 and A2 chased him. In that process, the NOKIA cell phone No.9866441641 of the deceased fell down and A1 took away the said cell phone. On seeing the deceased sprinting towards the out gate, A3 who was waiting there went across the deceased and stabbed him with a knife indiscriminately. The deceased lost his balance and rammed on the fencing and fell in the sewage drainage. A1 and A2 rushed there and stabbed the deceased indiscriminately causing his instantaneous death. Having ::9::
confirmed that the deceased died, A1 to A4 skulked away in the TATA Sumo.
(f) On the next day, early in the morning, PW1-the RTC Depot Manager, Tadepalligudem came to the depot and on being informed by the staff about the deceased felling in the drainage, gave Ex.P1 report to the police of Tadepalligudem Town Police Station, basing on which Ex.P18/FIR in Cr.No.20/2006 was registered by PW16-S.I. of Police, Tadepalligudem Town PS. Later, PW18-the Inspector of Police, Tadepalligudem Town Circle took up the investigation and conducted the Inquest over the dead body in the presence of the relations of the deceased and other mediators and prepared Ex.P15-Inquest Report. During the course of investigation, on information, he arrested A5 and on her information, arrested A1 to A4 and seized the material objects. After receiving the Postmortem report and on completion of investigation filed the charge sheet against the accused. A6 was in abscondance at Dubai. On appearance of the accused, the trial Court framed charges under Sections 120B, 148 & 302 IPC against the accused.
Additionally, charge under Section 379 IPC was framed against A1. Accused denied the charges and claimed to be tried.
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(g) The trial Court after considering the evidence on record and after hearing the arguments of both parties came to the conclusion that the accused are guilty of the charges leveled against them and accordingly, convicted and sentenced them as stated supra.
Hence, the two Criminal Appeals..
3. Heard arguments of Sri Kodandarami Reddy, learned counsel for appellants / A1, A3, A4 & A5 in Crl.A.No.100/2013 and Smt. Vasundhara Reddy, learned counsel for appellants / A7 & A8 in Crl.A.No.188/2013.
4. Their arguments are more or less identical. Both the learned counsel argued that the case is based on circumstantial evidence and in spite of State's failing to prove all the suspicious circumstances to form into a chain and showing the guilt of the accused, the trial Court without proper appreciation of facts and evidence recorded conviction against the accused on some conjunctures. In expatiation, they argued that the prosecution failed to prove the motive for accused to kill the deceased. While it is the case of prosecution that there was some rivalry between the deceased on one hand and A6 and A7 on the other in the prostitution business in Dubai which led ::11::
A6 and A7, particularly A6 to strongly resolve to kill the deceased, in the evidence such a motive could not be established. On the other hand, PW2 and PW3, the mother and sister of the deceased presented altogether a different picture. They deposed as if the deceased kept his earnings running into some lakhs with A6 & A7 on their promise to return those amounts while the deceased return to India, but they failed to return his money and in that context some disputes arose between them. Both the learned counsel vehemently argued that the said fact was not the motive as per charge sheet. Hence, the prosecution failed to prove the motive aspect.
(a) Nextly, they argued that according to the prosecution, A6 came to India from Dubai and had a criminal conspiracy with A1 and his associates i.e., A2 to A4 on 09.12.2005 in Room No.319 of New Mounica Lodge, Rajahmundry to deliberate upon the method and manner in which the deceased should be liquidated. Thereafter, as per prosecution case, A1 employed A5 to seduce the deceased and pass on the information relating to his movements to A1 so as to design a plan to kill the deceased. Learned counsel have vehemently argued that except filing Ex.P30- New Mounica Lodge Register which allegedly contains the signatures of A1 & A2, the ::12::
prosecution has not taken any steps to correlate those signatures with that of A1 and A2. Though they obtained the signatures of A1 and A2, they have not secured the report from Handwriting Expert of the FSL. Therefore, there is no reliable evidence to claim at the threshold that A1 and A2 occupied Room No.319 on 09.12.2005 in New Mounica Lodge, Rajahmundry for alleged conspiracy. They further argued that even assuming that A1 and A2 stayed in the said lodge on the given date, that by itself no inference of criminal conspiracy can be drawn to the effect that themselves and A6 had deliberated upon the methods to kill the deceased. No other instance of conspiracy has been established by the prosecution. In the absence of prima facie material showing the conspiracy among the accused, the sporadic incidents like A5 travelling along with the deceased to Hyderabad and returning to Tadepalligudem and witnessing his murder and her doubtful conduct at that juncture and so also A1 and A8 visiting the house of the deceased and securing his phone number from PW2 and PW3 and further, A8 showing the deceased to A1 while the deceased was passing on a Tractor etc. facts though admitted for argument sake to be true, cannot be accepted as the acts in furtherance of their conspiracy, inasmuch as, the prosecution, ::13::
at the threshold failed to prove that indeed, there was a criminal conspiracy among the accused. They placed reliance on (i) Saju v. State of Kerala1 (ii) Parveen @ Sonu v. The State of Haryana [Criminal Appeal No.1571/2021 (arising out of SLP (Crl.) No.5438 of 2020)], (iii) Balkar Singh v. State of Haryana2 to contend that without proving the criminal conspiracy through cogent evidence, the individual acts of the accused cannot be treated as part of the conspiracy. It is further argued that the alleged phone conversation between A1 and A6 produced by the prosecution under Ex.P20 is of no use because the prosecution has not established that the international call made by the A1 actually relates to the phone number of A6.
(b) Added to above, Sri Kodandarami Reddy, learned counsel for appellants / A1, A3 to A5 argued that the evidence of PW7 and PW8 - eye witnesses confer no advantage on the prosecution for, the two assailants who stabbed the deceased covered their faces with clothes and therefore, PW7 and PW8 had no occasion to identify them because the culprits were not only the strangers but also masked their faces. Therefore, the PWs 7 and 8's identifying A1 and A2 is highly doubtful and unbelievable. So far as A3 and 1 AIR 2001 SC 175 2 MANU/SC/1053/2014 ::14::
A4 are concerned, none has seen them participating in the murder of the deceased. Except the alleged confessional statement, there is no other independent and reliable evidence to connect the A3 and A4 to the offence. The prosecution has not examined the owner of the TATA Sumo vehicle to establish that he hired the vehicle along with the driver i.e., A4 to A1 and A2. Learned counsel thus argued that the evidence on record woefully fell short of establishing guilt of A1 to A4. So far as A5 is concerned, except establishing that she was with the deceased since few days prior to the incident and also at the time of his murder, nothing tangible was produced to establish that she was one of the conspirators and facilitated the commission of act of murder. Learned counsel further argued that the alleged conversation between A1 and A6 under Ex.P19 and P20 is not admissible in evidence since the voice of the person at the other end was not established as that of the A6. He placed reliance on Nilesh Dinkar Paradkar v. State of Maharashtra3. Further, A6 is not facing trial in the instant case. Both the learned counsel while submitting that the trial Court without considering the 3 2011 (4) SCC 143 ::15::
facts and evidence in right perspective convicted the accused, thus prayed to allow the appeals.
5. Per contra learned Public Prosecutor while supporting the impugned judgment would argue that the prosecution could establish all the suspicious circumstances by cogent evidence and they formed into a complete chain to manifest the guilt of all the accused. He expounded that the motive aspect has been spoken by A2 and 3 stating that A6 and A7 have not only betrayed the deceased by not refunding his amounts which he saved with them, but also, foisted false case and sent him to jail. Further, in the matter of conducting prostitution business in Dubai, there were trade rivalries between, them hence A6 and A7 had strong motive to grind an axe against the deceased. Then the conspiracy is concerned, learned Public Prosecutor would argue that it is difficult to produce any direct evidence to establish conspiracy since it will be hatched in secrecy. Hence in this case the criminal conspiracy among the accused was established through circumstantial evidence such as, Ex.P30- New Mounica Lodge Register showing that the accused have gathered there and conspired to kill the deceased; A5 acting as a vamp to seduce the deceased and purvey his ::16::
information to A1 to sketch the murder of deceased and her suspicious conduct during the relevant period as deposed by PW7 and 8 and further, her intimation to the police about the hide out of A1 to A4; A7 giving warning to PW6 not to allow the deceased to enter her house and proclaiming that he would die soon; A8 and A1 approaching the house of deceased and securing his cell phone number through his mother and sister i.e., PW2 and 3, and once A8 showing the deceased to A1 while he was going on a tractor for easy identification; A6 sending amounts to A1 and A4 from Dubai with a pseudonym and the phone conversation between A1 and A6 etc facts. Learned Public Prosecutor would argue, above all, PWs7 and 8 have deposed about the presence and participation of A1 and A2 in the crime and thus prosecution has established the guilt of all the accused beyond reasonable doubt and the trial Court has rightly considered the facts and evidence and convicted the accused. He thus prayed to dismiss the appeals.
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6. The point for consideration is:-
Whether the prosecution in this case has established all the suspicious circumstances by cogent evidence and such circumstances formed into a complete change to prove the guilt of accused beyond reasonable doubt?
7. POINT: Precisely the prosecution case is that some disputes occurred in Dubai between A6 and A7 on one hand and the deceased on the other in conducting prostitution business. It is alleged, A6 nurtured grudge and decided to eliminate the deceased and in that context he came to India in December, 2005 and had a criminal conspiracy with A1 to A4 and A7 & A8 in New Mounica Lodge, Rajahmundry to find out the ways to kill the deceased in India, as the deceased had already returned to India in November, 2005. A1 agreed to kill the deceased with the help of A2 to A4. By then he was having illicit intimacy with A5 who was in prostitution profession. A1 thus employed A5 to seduce the deceased and to pass on the information relating to his movements to plan his death. Similarly, A7 also employed A8 who is his relation to pass on the information relating to deceased as A7 was residing in Dubai by then. Ultimately, on the ::18::
information given by A5 that the deceased along with her and PWs 7 and 8 was returning from Secunderabad to Tadepalligudem on the night of 21/22.01.2006 in Godavari Express, A1 to A4 way laid at Tadepalligudem Railway Station in a TATA Sumo vehicle but they could not execute their wicked plan at the Railway Station due to the presence of large number of passengers. So they followed the deceased and his associate women to APSRTC Bus Stand of Tadepalligudem and when the deceased and three women were waiting on the platform for a bus to go to their respective places, A1 and A2 covering their faces with clothes, went there and on the eye signals of A5 they identified the deceased who laid on one bench and sleeping by covering his face with a kerchief. It is the further case of the prosecution that A1 and A2 removed the kerchief from the face of the deceased and woke him up and on seeing them he startled and in the meanwhile they stabbed him with knives and he threw his bag on them and ran towards outer gate where A3, who was waiting near the TATA Sumo Van, intercepted him and stabbed him indiscriminately. The deceased rammed on the fencing and fell in a sewage canal and in the meanwhile A1 ::19::
and A2 also rushed there and stabbed him to death and then A1 to A4 retreated in the TATA SUMO vehicle.
8. So far as the above incident is concerned, according to prosecution, A5, PWs 7 & 8 have witnessed A1 and A2 making initial attack on the deceased though they did not witness A3 and A4 waiting at the out gate and participating in the offence. Of course, after investigation, A5 was arrayed as accused and the remaining two witnesses were examined during trial. These two witnesses i.e., PWs 7 and 8 no doubt spoke about the incident in tune with the prosecution case. However, since admittedly the two assailants were strangers and covered their faces with clothes, how far the testimony of Pws-7 and 8 is useful to the prosecution is a debatable issue which will be discussed presently. Be that as it may, the role of other accused and the conspiracy of all accused and their motive to kill the deceased etc. circumstances were all sought to be established by the prosecution through circumstantial evidence only. Therefore, it is apposite to treat the present case as the one pivoting on circumstantial evidence.
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9. Law is no more res integra as to how a criminal case hinging on circumstantial evidence should be established. In a recent decision reported in Ramanand v. State of U.P4 Hon'ble Apex Court dealt with the principles of law relating to appreciation of circumstantial evidence. The Apex Court referred to "A Treatise On Judicial Evidence" of Jeremy Bentham wherein the author included a whole chapter upon what lies next when the direct evidence does not lead to any special inference. He said it is called circumstantial evidence. According to the author, in every case of circumstantial evidence there are always at least two facts to be considered.
(a) The Factum probandum, or say, the principal fact (the fact the existence of which is supposed or proposed to be proved; &
(b) The Factum probans or the evidentiary fact (the fact from the existence of which that of the factum probandum is inferred). Thus from the above observation it is clear that factum probandum is the principal fact sought to be proved by the prosecution meaning thereby the ultimate guilt of the accused in a criminal case. However, if there is no direct evidence in that case, the prosecution would seek to prove the existence of certain incriminating circumstances which are called factum 4 AIR 2022 SC 5273 = MANU/SC/1324/2022 ::21::
probans or the evidentiary facts from which the existence of factum probandum can be inferred. What are the suspicious circumstances, which, if established, the inference of guilt of the accused can be drawn, depend upon facts of each case.
10. On appreciation of circumstantial evidence, the Apex Court in the above judgment has observed thus:
"46. Although there can be no straight jacket formula for appreciation of circumstantial evidence, yet to convict an Accused on the basis of circumstantial evidence, the Court must follow certain tests which are broadly as follows:
1. Circumstances from which an inference of guilt is sought to be drawn must be cogently and firmly established;
2. Those circumstances must be of a definite tendency unerringly pointing towards guilt of the Accused and must be conclusive in nature;
3. The circumstances, if taken cumulatively, should form a chain so complete that there is no escape from the conclusion that within all human probability the crime was committed by the Accused and none else; and
4. The circumstantial evidence in order to sustain conviction must be complete and incapable of explanation of any other hypothesis than that of the guilt of the Accused but should be inconsistent with his innocence. In other ::22::
words, the circumstances should exclude every possible hypothesis except the one to be proved."
11. In the light of above jurisprudence on circumstantial evidence it has now to be seen what are the incriminating or suspicious circumstances projected by the prosecution in this case and whether they were established to the satisfaction of this Court to draw the inference of guilt of all the accused.
12. The prime circumstances in this case are:
(i) Motive for the accused to kill deceased
(ii) Criminal conspiracy hatched by the accused
(iii) Acts of accused pursuant to criminal conspiracy.
(iv) PWs 7 and 8 witnessing the attack made by A1 and A2 on the deceased
13. Motive: Motive is an emotion which compels a person to do a particular act. U/s 8 of the Indian Evidence Act, motive, preparation and previous or subsequent conduct of an accused are relevant facts. In criminal cases motive plays a key role in establishing the guilt of the accused. On the aspect, whether prosecution must invariably establish the motive of the ::23::
accused to commit offence in a given case, law is no more res integra, rather well delineated.
(a) In the following cases the Apex Court has observed thus:
(i) In Mulakh Raj v. Satish Kumar5 the Apex Court has observed as follows:
"17.xxx. Undoubtedly in cases of circumstantial evidences motive bears important significance. Motive always locks up in the mind of the accused and some time it is difficult to unlock. People do not act wholly without motive. The failure to discover the motive of an offence does not signify its non existence. The failure to prove motive is not fatal as a matter of law. Proof of motive is never an indispensable for conviction. When facts are clear it is immaterial that no motive has been proved. Therefore, absence of proof of motive does not break the link in the chain of circumstances connecting the accused with the crime, nor militates against the prosecution case."
(ii) In Badam Singh v. State of M.P6 the Apex Court has observed as follows:
"20. We also find that there was no motive for the appellant to kill the deceased. Even though the existence of motive 5 AIR 1992 SC 1175 6 (2003) 12 SCC 792 ::24::
loses significance when there is reliable ocular testimony, in a case where the ocular testimony appears to be suspect the existence or absence of motive acquires some significance regarding the probability of the prosecution case."
(iii) In Yunis Alias Kariya v. State of M.P.7 the Apex Court has observed as follows:
"7.The prosecution in the present case has failed to prove the motive. Failure to prove motive for crime in our view is of no consequence. The role of the accused persons in the crime stands clearly established. The ocular evidence is very clear and convincing in this case. The illegal acts of the accused persons have resulted in the death of a young boy of 18 years. It is settled law that establishment of motive is not a sine qua non for proving the prosecution case. For all these reasons, we find no merits in these appeals."
(iv) In Santosh Alias Santukrao v. State of Maharashtra8 the Apex Court has observed as follows:
"10. xxxx. So far as non-establishment of the motive on the part of the accused is concerned, suffice it to say that when the prosecution case is 7 (2003) 1 SCC 425 8 (2007) 13 SCC 457 ::25::
proved by direct evidence, motive takes a back seat."
(v) In Bikau Pandey v. State of Bihar9 the Apex Court has observed as follows:
"13. Therefore, Section 149 has been rightly applied when the factual position as highlighted by the eyewitnesses is considered. Even if the absence of motive as alleged is accepted that is of no consequence and pales into insignificance when direct evidence establishes the crime"
(vi) In Vivek Kalra v. State of Rajasthan10 the Apex Court has observed as follows:
"6. xxxx. We are, however, of the opinion that where prosecution relies on circumstantial evidence only, motive is a relevant fact and can be taken into consideration under Section 8 of the Indian Evidence Act, 1872 but where the chain of other circumstances establish beyond reasonable doubt that it is the accused and accused alone who has committed the offence and this is one such case the Court cannot hold that in the absence of motive of the accused being established by the prosecution, the accused cannot be held guilty of the offence. In Ujjagar Singh v. State of Punjab MANU/SC/8232/2007 : (2007) 13 SCC 90, this Court observed:
9
(2003) 12 SCC 616 10 (2014) 12 SCC 439 = MANU/SC/0164/2013 ::26::
"It is true that in a case relating to circumstantial evidence motive does assume great importance but to say that the absence of motive would dislodge the entire prosecution story is perhaps giving this one factor an importance which is not due and (to use the clichés) the motive is in the mind of the accused and can seldom be fathomed with any degree of accuracy.""
(b) The above jurisprudence pellucidly tells us that motive is a relevant fact U/s 8 of Evidence Act in criminal cases particularly cases based on circumstantial evidence. In the presence of evidence of direct eye witnesses, motive takes back seat and also pales into insignificance. Even in cases based on circumstantial evidence, failure of prosecution to prove motive will not destroy its case though it may be debilitated. If the other strong circumstances are established to bring home the guilt of accused, failure to prove motive will have no adverse impact in cases based on circumstantial evidence.
14. In the above context when prosecution case is scrutinized, the motive for A6 and A7 to kill deceased as per charge sheet is that A6 and A7 while staying in Dubai carried out immoral trafficking of women and the deceased also engaged in flesh trade and in that connection some disputes arose ::27::
between them. A6 and A7 joined hands and caused serious damage to the trade of the deceased and he too retaliated in the same coin and therefore, it is alleged, A6 and A7 determine to kill the deceased by hook or crook. This is precisely the motive as narrated in the charge sheet. Be that as it may, PWs 2 and 3 the mother and sister of deceased deposed about the motive fact, of course in a different context.
(a) PW-2 - mother of deceased deposed that while working in Dubai, her son gave his earnings to A6 on his convincing the deceased that if he sends the amount to India, his family members may misuse the same and if he saves that amount with him, he would hand over the entire amount when the deceased leaves for India. PW-2 deposed that her son informed this fact to her. It should be noted that in the cross-examination this part of her evidence has not been specifically traversed.
(b) While so, PW-3 - the sister of deceased deposed that her brother informed her by phone that his friend Srihari Reddy i.e., A6 took about Rs.15 lakhs from him for the purpose of business with a promise to return when her brother leaves for India but did not return. Her brother was ::28::
angered and bet A6. On that A6 foisted a criminal case against her brother and got seized his passport and thereby her brother lost his employment. She further deposed that her brother gave Rs.18 to 20 lakhs to Srinivasa Reddy i.e., A7 in Dubai for doing some business, in spite of her advice not to part with his earnings as he already had a bitter experience with A6. She further stated that after returning to India, the deceased informed her that A7 trapped him in a criminal case. She thus stated that A6 and A7 bore grudge against her brother. She stated that her brother returned to India on 10.11.2005 without taking back money from A7. She denied the suggestion that her brother never lent amounts to A7 as he has no capacity. She denied the further suggestion that herself and her brother borrowed Rs.10 lakhs from A7 and A8 and in order to avoid payment, they foisted false case against them.
15. Motive is concerned, prosecution has not adduced evidence regarding the disputes said to have occurred in Dubai between the deceased and A6 and A7 in connection with illegal trafficking of women. So far as the lending of amounts by deceased to A6 and A7 is concerned, except oral testimony of PWs 2 and 3 there is no other cogent evidence forthcoming.
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Even the version of PWs 2 and 3 in this regard is only a hearsay evidence. No supporting documentary evidence is produced in this regard. Therefore, in our view, the prosecution failed to establish the motive on either reason. Of course, on that ground alone its case cannot be discarded in the light of legal principles enunciated supra.
16. Criminal Conspiracy and acts pursuant thereof: In the realm of criminal conspiracy, the following circumstances projected by prosecution come up for consideration:
i. A6 and A1 to A4 held meeting in Room No.319 of New Mounica Lodge in Rajahmundry on 09.12.2005 and conspired to kill the deceased.
ii. Pursuant to the criminal conspiracy, A8 took A1 to the house of deceased and secured his cell phone number from PWs-2 and 3 and once A8 had shown to A1 the deceased while he was passing on a tractor for identification of deceased by A1.
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iii. In furtherance of above conspiracy, A1 who had illicit intimacy with A5, engaged her to seduce the deceased and inform about his movements to A1 to plan his murder.
iv. Accordingly, A5 developed illegal intimacy with the deceased and sought his help to go to Dubai and do prostitution. She visited Hyderabad along with deceased to meet PW-5 and she stayed on the previous night in the house of grand-mother of PW-4 - who was the cleaner of deceased's tractor and she conveyed the information about the deceased to A1 from time to time and also informed A1 the news of deceased's returning from Hyderabad along with her and PWs-7 and 8 so as to facilitate A1 to A4 to kill the deceased as a part of criminal conspiracy. A5 used to hurriedly talk with someone through the cell phone of the deceased during their journey as noticed by PWs 7 and 8.
v. The police arrested A1 to A4 on the information provided by A5.
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vi. The seizure of the cell phone number SIM No.9866441641 of deceased from A5 which was given by A1 to her.
vii. The A6 used to send amounts to A1 and A4 from Dubai from time to time through Western Union Money Transfer agency with a different name.
viii. A7 exhorted PW-6 from Dubai not to allow the deceased into her house and further stated that he would die soon. Added to it after the death of deceased, A7 made a call from Dubai and informed her that Mohan Sai Reddy was murdered by somebody and asked her to switch off her cell phone and not to receive any call.
ix. The phone conversation between A1 and A6 after killing of deceased.
17. In this case, the trial Court framed a charge U/s 120-B IPC against A1 to A8 for the offence of criminal conspiracy to the effect on 09.12.2005 the accused gathered in Room No.319 of New Mounica Lodge, Rajahmundry and conspired to kill deceased and pursuant thereof, they did some acts ::32::
individually and collectively in furtherance of such criminal conspiracy. The pertinent question is whether conspiracy is established.
18. Section 120-A of IPC was introduced in Chapter-V-A through Criminal Law (Amendment) Act, 1913. This section lays down that when two or more persons agree to do or cause to be done-(i) an illegal act, or (2) an act which is not an illegal by illegal means, such an agreement is designated as criminal conspiracy. Thus the act of conspiracy itself is punishable as an offence independent of its fruition. An important facet of law of conspiracy is that apart from it being a distinct offence, all conspirators are liable for the acts of each other of the crime which has been committed as a result of the conspiracy.
(i) In Yash Pal Mittal v. State of Punjab 11 Supreme Court observed:
"9. xxx. The very agreement, concert or league is the ingredient of the offence. It is not necessary that all the conspirators must know each and every detail of the conspiracy as long as they are co-participators in the main object of the conspiracy. There may be so many devices and techniques adopted to achieve the common goal of the conspiracy and there may be division of performances in the chain of actions with one 11 MANU/SC/0169/1977 = 1978 Cri LJ 189 ::33::
object to achieve the real end of which every collaborator must be aware and in which each one of them must be interested."
(ii) Regarding the proof of criminal conspiracy, in Shivnarayan Laxminarayan Joshi and Ors. v. State of Maharashtra 12 the Supreme Court observed as follows:
"14. xxxx. It is manifest that a conspiracy is always hatched in secrecy and it is impossible to adduce direct evidence of the same. The offence can be only proved largely from the inference drawn from acts or illegal omission committed by the conspirators in pursuance of a common design which has been amply proved by the prosecution as found as a fact by the High Court."
(iii) In State through S.P. CBI/SIT v. Nalini 13 the Apex Court expounded certain broad principles governing criminal conspiracy.
(a) Offence of criminal conspiracy is an exception to the general law principle that intent alone does not constitute crime. Criminal conspiracy consists of not only the intention but also there has to be an agreement to carry out the object of intention, which is an offence.
(b) Unlawful agreement and not its accomplishment which is the gist of the crime of conspiracy. The offence of criminal conspiracy is complete even though there is no agreement as to the means by which 12 MANU/SC/0241/1979 = 1980 Cri LJ 388 13 MANU/SC/0945/1999 = 1999 Cr LJ 3124 ::34::
the purpose is to be accomplished. It is the unlawful agreement which is the gravamen of the crime of conspiracy. The unlawful agreement which amounts to a conspiracy need not be formal or express but it may be inherent in and inferred from the circumstances, especially declarations, acts and conduct of the conspirators.
(c) Criminal conspiracy is a partnership in a crime and there is a mutual agency for the execution of the common plan. Thereby, anything said, written, or any act done, by any one of them pursuant to the agreement is, in law, the act of each of them U/s 10 of Indian Evidence Act.
(d) Conspiracy is hatched in privacy or in secrecy which is impossible to establish by direct evidence. Usually, both the existence of conspiracy and its objects have to be inferred from the circumstances and the conduct of the accused.
19. On the anvil of above principles, the instances of criminal conspiracy and subsequent acts of accused as projected by prosecution have to be tested. The first instance is said to be the meeting of the accused in Room No.319 of New Mounica Lodge in Rajahmundry on 09.12.2005 to hatch a plan to kill the deceased. When evidence in this regard is perused, the prosecution produced Ex.P30 - New Mounica Lodge Register. At Serial No.16 of Page No.62 of the said register, it was written as D. Srinivasulu, S/o Adanna dated 09.12.2005. Two signatures in the names of D. Srinivasulu and M.L. ::35::
Chakradhar are mentioned. The prosecution case is that A1 and A2 occupied Room No.319 on 09.12.2005 and A6 and other accused also assembled there and had criminal conspiracy. It appears the trial Court has readily accepted Ex.P30 register and made wild guess and presumed the conspiracy. In para-41 of its judgment learned judge mentioned thus:
"41. xxxx. The accused conspired and hatched a plan in New Mounica Lodge at Rajahmundry. The prosecuting agency seized lodge register- Ex.P30 wherein the names of the accused A1 and A2 are clearly noted as such it can be presumed that many a times the accused met in hotel to conspire about elimination of the deceased along with A6 when the principal accused was not in India."
It should be noted that except the said register no other connecting evidence is produced to infer the conspiracy. In this regard, Ex.P24 - Correspondence with the A.P. Forensic Science Laboratory shows that after arrest of A1 and A2, their signatures were forwarded through JFCM, Tadepalligudem for comparison with the signatures appearing in Ex.P30. The correspondence shows that on 14.11.2006 the FSL sought for extensive admitted English signatures of A1 and A2 written in normal course such as cheques, letters etc. Then the JFCM, Tadepalligudem vide official ::36::
memorandum dated 06.01.2007 informed SHO, Tadepalligudem town PS to take steps to send the signatures as sought for by FSL as the SHO has not taken such steps so far. The inspector of Police, Tadepalligudem vide his letter dated 05.02.2007 informed to the JFCM, Tadepalligudem that extensive efforts were made to trace out the signatures of the two accused by contacting the banks and post offices but the signatures were not available. He thus requested the Court to send the written letter of advice to FSL for conducting the comparison test with the available documents. The JFCM, Tadepalligudem vide his letter dated 08.02.2007 directed the SHO to depute one constable for resending the available documents. There is no further information as to whether the FSL conducted the examination and issued any report. As such, except Ex.P24 and P30, there is no other material available on record. Since the aforesaid material is incomplete, it is difficult to affirm that A1 and A2 indeed occupied Room No.319 in the New Mounica Lodge. Even assuming that they occupied the room, by such count it cannot be further inferred that all other accused also gathered there and formed into a criminal conspiracy to kill the deceased. Such a wild presumption without any plausible evidence cannot be made. It should be ::37::
noted that in the appendix of evidence attached to charge sheet, the prosecution cited LW 14 - Sunkara Ananda Rao lessee-cum-manager of New Mounica Lodge, Rajahmundry as a witness to depose, perhaps about the factum of all the accused gathering in the lodge to hatch criminal conspiracy. However, the prosecution did not examine him during trial. Thus there is no cogent evidence to hold that the accused had criminal conspiracy in the lodge as alleged by prosecution. Therefore, it has now to be seen, whether from the other suspicious circumstances projected by the prosecution, it is possible to infer the criminal conspiracy.
20. Then, the next incident, pursuant to criminal conspiracy as projected by the prosecution is, once A8 took A1 to the house of the deceased and sought for the photograph of deceased from PWs 2 and 3 and when photo was not available they gave the phone number of the deceased. On another occasion when PW 3 was washing clothes at the canal of their village, she noticed A8 showed her brother to another person while her brother was going on a tractor in that way. According to prosecution, on both the aforesaid occasions, A8 took A1 along with him to show the deceased for identification since A1 is a stranger to the deceased.
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(a) Prosecution examined PWs 2 and 3 to establish the above facts.
PW-2 - the mother of the deceased did not state anything about the above said facts in her evidence. However, PW3 in her chief examination affirmed the above facts. She of course denied the defence suggestion that A8 never brought A1 to their village as stated by her. The trial Court placed implicit reliance on the evidence of PW3 without making any objective analysis. In para-46 of the judgment, learned judge in one sentence concluded that the testimony of PWs-2 and 4 shows, A1 visited their house along with A8 as a part of their conspiracy. We are constrained to observe, it is a casual adoption rather than a critical evaluation of an important fact deposed by the witness before accepting its veracity. From the evidence of PWs-2 and 3 it is clear that the deceased and his family members know A7 and A8 and even A6 also. Ergo, there is nothing strange if A-8 alone visits the house of the deceased for securing his photograph showing some pretext. However, it is most unlikely that he would take along with him A1, who was employed to kill deceased. If the deceased were at house and enquired about the need for photograph and particulars of A1 and entertained any doubt about the conduct of A8 and A1, their plan would be sabotaged. Even in the absence ::39::
of deceased also, the PWs-2 and 3 would certainly ask A8 about the need for the photograph of the deceased and they may also enquire about A1. So in the normal course, it is highly unlikely that A8 would go to the house of the deceased that too along with A1 and try to secure his photograph. Strangely, PW2 has not deposed about A8's visit along with A1 to her house but only PW3 stated this fact. Even PW3 did not further state whether they enquired A8 the need for photograph of the deceased. Her evidence regarding the visit of A1 and A8 to their house and also A8 showing her brother to A1 on another occasion is highly doubtful and appears to have concocted to substantiate the conspiracy of A1 and A8. The identification of A1 by PWs 2 and 3 is also highly doubtful. PW-2 in her evidence deposed that the police arranged a press meet and produced the accused and shown to them during the press meet. So the T.I period under Ex.P14 and witnesses identifying accused lost the significance.
21. The next circumstance is about A1's having illicit intimacy with A5 and his engaging her to seduce the deceased to inform about his movements to A1 to plan his murder and accordingly A5 developing illicit intimacy with ::40::
the deceased and passing on his information to A1 basing on which A1 to A4 committing murder of deceased at the bus stand of Tadepalligudem.
In order to establish the above facts the prosecution mainly relied upon Ex.P5 - confession-cum-mediators' report which contains the confession of offence by A5 and seizure of cell phone of the deceased from her in the presence of the mediators and the evidence of the two mediators i.e., PWs-13 & 15 and of course, the evidence of PW-18 - the IO.
22. We have carefully scrutinized Ex.P5 - report. It is a composite report which contains the statement of A5 making a vivid narration of her developing illegal intimacy with A1 and the planning of A1 to A4 at the behest of A6 to kill the deceased and his employing her to seduce the deceased to get his information and her obliging his instructions and also her proceeding to Hyderabad along with deceased and PWs-7 and 8 and returning therefrom and her passing on information to A3 through the cell phone of deceased and the incident that occurred at the bus stand of Tadepalligudem etc., facts. Her statement also contains the facts of A1 handing over the cell phone of deceased to her which he captured at the time ::41::
of incident. Her statement also contains the fact that she knows the apartment where A1 to A4 are living for rent and her readiness to show the same to police. Now the crucial question is whether the contents in Ex.P5 - statement are admissible in evidence and if so to what extent.
23. Inadmissibility of confessional statement made to a police officer and the extent of exception are no more res integra. Section-25 of the Indian Evidence Act lays down that no confession made to a police officer shall be proved as against a person accused of any offence. However, section 27 provides an exception to this general rule. It lays down that such of the information, received from an accused while in the custody of the police officer, whether it amounts to confession or not, as relates distinctly to the fact which is discovered as a consequence of the information received from the accused, may be proved.
(a) The basic idea embedded in Section 27 is the doctrine of confirmation by subsequent events. This doctrine is founded on the principle that if any fact is discovered as on the strength of any information obtained from an accused in custody of police, such a discovery is a ::42::
guarantee that the information furnished by him is true. The information might be confessional or non-confessional but if it results in discovery of a fact it becomes reliable information (State of Karnataka v. David Razario14).
(b) In its classic exposition in Pulukuri Kotayya v. King Emperor15 the Privy Council dealt with the aspect to what extent a fact discovered is applicable. It was held that it is fallacious to treat the 'fact discovered' in Section 27 as equivalent to the object produced; the fact discovered embraces the place from which the object is produced and the knowledge of the accused as to the said place and the information given must relate distinctly to the said fact. The information as to past user, or the past history of the object produced is not related to its discovery.
(c) In Anter Singh v. State of Rajasthan16 the Apex Court summed up the requirements of Section 27 as follows:
14
AIR 2002 SC 3272 = MANU/SC/0800/2002 15 1946 SCC OnLine PC 47 = (1946-47) 74 IA 65 16 (2004) 10 SCC 657 = MANU/SC/0096/2004 ::43::
(i) The fact of which evidence is sought to be given must be discovered and relevant to the issue and connecting to the crime.
(ii) The discovery must have been in consequence of some information received from the accused and not by accused's own act.
(iii) The person giving the information must be accused of any offence.
(iv) He must be in the custody of a police officer.
(v) The discovery of a fact in consequence of information received
from an accused in custody must be deposed to.
(vi) Thereupon, only that portion of the information which relates
distinctly or strictly to the fact discovered can be proved. The rest is inadmissible.
(d) In Mustkeem v. State of Rajasthan17 the Apex court observed thus:
"27. With regard to Section 27 of the Act, what is important is discovery of the material object at the disclosure of the accused but such disclosure alone would not automatically lead to the conclusion that the offence was also committed by the accused. In fact, thereafter, burden lies on the prosecution to establish a close 17 AIR 2011 SC 2769 = MANU/SC/0795/2011 ::44::
link between discovery of the material objects and its use in the commission of the offence. What is admissible under Section 27 of the Act is the information leading to discovery and not any opinion formed on it by the prosecution."
24. In the light of the above law on the subject, when Ex.P5 and the related oral evidence are perused, it would appear, except the discovery of cell phone and also the discovery of the hide out of A1 to A4 made as per the information of A5, the rest of her statement is inadmissible as being confessional and does not lead to any discovery and hit by Section 25 and 27 of the Evidence Act. Hence it has now to be seen whether the discovery of the cell phone and the hiding place of A1 to A4 have relevancy with the main offence in this case and whether they expose the criminal conspiracy among the accused.
25. The cell phone is concerned, in Ex.P15 - Inquest Report it is mentioned that PW-2, the mother of deceased made a phone call to the deceased to his cell no 9866441641. During the visit to Hyderabad, A3 used to make calls to A5 to the said cell phone number to know the movements of deceased and herself. While so, as per Ex.P5, during the incident A1 captured the said cell phone of deceased when it fell down and later gave it ::45::
to A5. That is how A5 got the possession of the deceased's cell phone. Under Ex.P5, the IO claimed to have seized the said cell phone from A5. In that view, the IO should have taken steps to confirm from the concerned service provider that the phone seized from A5 bears No.9866441641 and it belongs to the deceased. He should have also obtained the information relating to the incoming and outgoing calls, particularly that of A3 during the relevant period. This information would have confirmed the conspiracy and complicity of the accused in the offence. However, the IO (PW-18) in his evidence clearly admitted that he has not taken any such steps to connect the cell phone number 9866441641 to the offence. Without that connectivity, mere discovery of cell phone will not lead to an irresistible conclusion about the criminal conspiracy of accused and complicity of A3 and A5 in the offence. So also, mere information of A5 as to the rental location of A1 to A4 will not lead to any automatic conclusion that A5 is a hand in glove with them. In Ex.P5 we will find that during the course of prostitution business, she came across A1 to A4 and in that way she know about them. Therefore, her knowledge about A1 to A4 may not necessarily out of criminal conspiracy. Even the evidence of PWs-7 and 8 would only ::46::
disclose that like them, A5 also followed deceased to Hyderabad for her business purpose. So the episode of A5, in our view will not clinch the criminal conspiracy among the accused.
26. The next circumstance relating to criminal conspiracy as projected by the prosecution is that the A6 used to send amounts to A1 and A4 from Dubai from time to time through Western Union Money Transfer agency with a different name. In this regard, prosecution filed MO-7 - receipts issued by Western Union Money Transfer agency. We perused the MO-7 which contains ten receipts. Out of them, in three receipts sender's name is mentioned as Hari Reddy, Dubai whereas the recipient's name is mentioned as Tamanampudi Venkata Reddy. The prosecution has not filed any material to establish that the sender Hari Reddy is A6 in this case. So also no material is produced to show how Tamanampudi Venkata Reddy is connected to A1 to A5 & A7 to A8. Then one receipt each stands in the names of A1 and A4 respectively. However, sender's name is mentioned as Thota Narasimha Murthi, Dubai. In this context also the sender's details are not secured and produced before the Court. At best the two receipts would show strong suspicion as to why A1 and A4 received amounts from a person ::47::
from Dubai. They owe an answer to this question. However, the doubt as to whether the sender in any one of those receipts is A6 or not still subsists.
27. The next angle projected in the prism of criminal conspiracy is that once A7 exhorted PW-6 from Dubai not to allow the deceased into her house and further stated that he would die soon. Added to it, after the death of deceased, A7 made a call from Dubai and informed her that Mohan Sai Reddy was murdered by somebody and asked her to switch off her cell phone and not to receive any call. The aforesaid facts, if true would certainly create doubt about the conduct of A7. Since the facts deposed by PW-6 are grave in nature and denied by A7 with a suggestion that she owed Rs.5 lakhs to him and in order to avoid payment of the said amount she deposed falsehood, the duty is cast on the IO to secure corroboration to the facts spoken by her. Having regard to the grave nature of her evidence casting suspicion on A7, in normal course, the IO ought to have secured her cell phone and obtained call data particulars from the service provider to know whether indeed, any international calls were received from Dubai, particularly from A7 during the relevant period. Unfortunately, the IO has ::48::
not taken such steps. Therefore, it is not safe to place implicit reliance on the evidence of PW-6 without proper corroboration.
28 Phone Conversation between A1 and A6: The next circumstance projected by prosecution is about the phone conversation between A1 and A6. PW-18 - IO in his evidence deposed that during the arrest of A1 to A4 on 25.02.2006, apart from other things, he seized Sony Ericsson Mobile 98492-86301 of A1. According to prosecution, A1 sometimes made international calls to A6 at Dubai through the said phone and he allegedly recorded some conversations with A6 through the voice recorder of his cell phone. PW-18 deposed that after arrest he brought A1 to the police station and allowed A1 to speak to A6 through his cell phone and said conversation was also recorded and sent along with cell phone (IME No.35425900- 454939-4-80) SIM No.98492-86301 for analysis of voice conversation. In the cross-examination he answered that he has not made any enquiry with regard to the cell phone number No. 98492-86301 said to have been used by A1. However, he affirmed that through the said phone, he permitted the A1 to talk to A6 after his apprehension and sent the cell phone and the voice recorded, to the FSL through the Court.
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(a) While so, PW-17 - the Assistant Director of APSFL, Hyderabad in his evidence deposed that on 18.04.2006 he received sealed cover for examination of calls recorded in a cell phone. However, since the specimen voice of suspected person was not provided, he could not examine the voice.
He further deposed that on 30.08.2012 the FSL received Sony Ericsson Cell phone model No.K500i and he copied seven phone call conversations from the said phone into a compact disc under Ex.P20 and submitted to the Court. He also submitted a data relating to incoming, outgoing and missed calls located in the said cell phone and submitted a report under Ex.P19.
(b) Now, the prosecution, basing on the conversation contained in Ex.P20, seeks to argue that the said conversation was held between A1 and A6 subsequent to the murder of deceased, and the conversation would disclose the criminal conspiracy between A1 and A6, inasmuch as, the inter se dialogue contains the facts such as, A6 sent amount from Dubai to A1 and he advised A1 to change his cell phone number and guard the lady (probably Prasanna Lakshmi-A5) carefully and leave Rajahmundry and that police were asking him to come to India but he would not etc. The defence contends that the phone conversation was fabricated by the police.
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29. We find substantial force in the argument of defence. The fallacy of prosecution case is that first of all, the prosecution has not established that the Sony Ericson Phone which was allegedly seized from A1 bears the IME No.35425900-454939-4-80 with SIM No.98492-86301 and its owner is A1, by obtaining certificate from concerned service provider. Secondly, the prosecution did not send the specimen voice of A1 through Court to FSL to confirm that the voice of one of the persons participated in the dialogue was that of A1. Nextly, the prosecution has not obtained any certificate from the service provider at Dubai to show that the calls made to Dubai relate to the phone number of A6.
We heard the phone conversation recorded in Ex.P20 and we do admit that the said conversation between two persons raises some suspicion. The caller from India, on one occasion, named himself as 'Derangula Srinivasu' (probably A1). The person at the other end probably appears to be Thota Narasimha Murthi. These facts, however suspicious they may be, cannot supplant the proof which is expected from prosecution in the manner, as stated supra. The trial Court readily accepted the truth of Ex.P19 and 20 on the premise that since the calls were international calls, the police cannot ::51::
fabricate. Further, the receiver of the calls, if not having any criminal nexus with the caller, would not have talked in a suspicious manner as recorded in Ex.P20. We are afraid this approach is not correct. In Dinkar Paradkar's case (supra 3), PW-17 - the Police Officer intercepted the phone calls and recorded the incriminating conversation between absconded accused on one hand and accused 1, 2 and 5 on the other and prepared a cassette and submitted to his Senior Officer, PW-42. The Apex Court allowed the appeal of Accused No.5 on the ground that there was no proper identification of the voice as envisaged under law. Therefore, in the instant case also we cannot give much weight to the Ex.P19 and 20. Further, A6 has not faced the trial and at this juncture we cannot confirm or disaffirm the voice in the conversation as that of A6.
30. Thus on a threadbare analysis of facts, evidence and law, we are constrained to hold the prosecution failed to establish either by direct or through the circumstantial evidence the aspect of criminal conspiracy among the accused. Then what remains for consideration is whether the prosecution could establish the guilt of the accused individually either.
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31. In the above context, we have scrutinized the facts and evidence relating to main incident wherein A1 to A4 have allegedly participated. As per prosecution A1 and A2 went to the platform of APSRTC bus stand, Tadepalligudem in search of deceased and made a first attack on deceased while he laid down on a bench. On receiving stab injuries, when the deceased ran towards out gate, it is alleged A3 who was waiting at the TATA Sumo Van ran across the deceased and stabbed him indiscriminately and the deceased rammed into a fencing and fell in the sewage canal and then A1 and A2 rushed there and they also stabbed him to death and then A1 to A3 fled away in the TATA Sumo Van driven by A4. As per prosecution A5, PWs-7 & 8 were the eye witnesses to the extent of A1 and A2 making initial attack on the deceased. A5 was subsequently arrayed as an accused and PWs-7 and 8 were examined.
(a) PW-7 though deposed about her witnessing the incident, she only stated that two persons - one is short and another is of some height covering their faces with clothes came and woke up the deceased and on seeing them when deceased took to his heels, they chased him and one person stabbed the deceased. In her evidence, she did not specifically state that A1 and A2 ::53::
were the two assailants. The public prosecutor also did not elicit this fact from her.
(b) So far as PW-8 is concerned, she too stated that two persons who covered their faces with clothes came and stabbed the deceased while he was lying on the bench. She further stated that she cannot recognize those two persons now as their faces were covered with clothes. Thus at the outset, the two eye-witnesses could not identify the assailants. A3 and A4 are concerned, none of the eye-witnesses have seen them participating in crime.
Further, the prosecution has not taken steps to examine the owner of TATA Sumo bearing No. AP 26U 4185 to depose that he hired his vehicle to A1 to A3 along with his driver i.e., A4. A5 is concerned, admittedly she went to Hyderabad along with the deceased and PWs-7 and 8 and she was present at the time of incident. The only evidence against her is that during their visit to Hyderabad, PWs-7 & 8 noticed that she was hurriedly and suspiciously talking with someone in the cell phone and immediately after the incident when PWs-7 and 8 expressed their view to inform to police, A5 discouraged them and advised not to do so as they (deceased and assailants) were doing some illegal business. It should be noted that we have already held that ::54::
prosecution failed to prove that A5 was part of criminal conspiracy. Therefore, individual acts like her following the deceased to Hyderabad and her resisting the PWs-7 and 8 from giving complaint to police, though cast some suspicion on her, but will not clinchingly establish her complicity in the offence. So is the case with A7 and A8. When criminal conspiracy is excluded, their individual acts will not establish the complicity in the crime. In Saju's case (supra 1) the Apex Court observed that without prima facie evidence that a person was a party to conspiracy, his acts cannot be attributed against the other accused.
32. Thus, on a conspectus of facts, evidence and law, though there is suspicion against accused, however the evidence placed before the Court does not withstand the legal scrutiny to unerringly point out the guilt of the accused beyond reasonable doubt. Therefore, in our considered view, the accused Appellant/A1, A3 to A5 and A7 and A8 deserve benefit of doubt. Hence the judgment of the trial is liable to be set aside.
33. Accordingly, Criminal Appeal Nos.100 and 188 of 2013 are allowed and conviction and sentence passed against all the accused by the trial Court ::55::
in SC No.90 of 2012 are hereby set aside and if the accused are serving imprisonment, they shall be set at liberty forthwith. Their bail bonds shall be cancelled and fine amount if deposited shall be refunded.
As a sequel, interlocutory applications pending, if any, shall stand closed.
_________________________ U.DURGA PRASAD RAO, J ___________________________ G.RAMAKRISHNA PRASAD, J Date:24.01.2023 MVA / KRK ::56::
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON'BLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD Criminal Appeal Nos.100 and 188 of 2013 24th January, 2023 mva/krk