Madhya Pradesh High Court
Rameshchandra And Anr. vs The State Of Madhya Pradesh on 4 September, 2015
1
HIGH COURT OF MADHYA PRADESH : BENCH AT
INDORE
DIVISION BENCH:
[Hon'ble Shri P.K.Jaiswal&Hon'ble Shri D.K.Paliwal, JJ]
Cri.A.No. 397/2011
Narendra Kumar
Vs
State of M.P.
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Shri R.R.Bhatnagar, learned counsel for the appellant.
Shri Deepak Rawal, learned Dy. Advocate General for the
respondent/State.
Cri.A.No. 456/2011
Rameshchandra & another
Vs
State of M.P.
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Shri Sanjay Sharma, learned counsel for the appellants.
Shri Deepak Rawal, learned Dy. Advocate General for the
respondent/State.
Cri.A.No. 371/2015
State of M.P.
Vs
Sanjay Kumar & ors.
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Shri Deepak Rawal, learned Dy. Advocate General for the
appellant/State.
Shri R.R.Bhatnagar, learned counsel with Shri Sanjay Sharma,
learned counsel for the respondents.
JUDGMENT
(Delivered on /09/2015) 2 This judgment shall govern the disposal of Criminal Appeal No. 397/11 preferred by Narendra Kumar S/o Shyam Kumar Balai, Criminal Appeal No. 456/11 preferred by Rameshchandra S/o Onkarlal Sharma, Sunil S/o Rameshchandra Sharma and Criminal Appeal No. 371/15 preferred by the State of M.P. Arising out of the same judgment dated 07/03/11 passed by 6th Additional Sessions Judge (Fast Track Court) Mandsaur. Criminal Appeal Nos. 397/11 and 456/11 have been preferred against the conviction of the appellants under Sections 120-B(1) and 302 r/w 120-B of the IPC and sentenced to undergo 7 years R.I. with fine of Rs. 2,000/- under Section 120-B(1) of the IPC and life imprisonment with fine of Rs. 3,000/- each under Section 302 r/w 120-B of the IPC with default stipulation. Criminal Appeal No. 371/15 has been preferred against the acquittal of the respondents Sanjay @ Pappu, Pramod @ Lala, Sharda Sharma and Anju @ Megha for the charges punishable under Sections 120-B(1), 148, 302 of IPC and in alternate Section 302/149 of the IPC.
2. Brief facts of the case are that on 17/06/09 at about 2-00 p.m., unknown person informed police station Sitamau on telephone that Roop Kunwar Sathan has been shot near old Court gate, Post Office Gali, Sitamau. The aforesaid information was recorded in Roznamacha Sanha No. 701 and SHO Police B.L.Avasya (PW/17) along with police force reached the Post Office Gali, Sitamau where Roop Kunwar was lying in the injured condition. Anita (PW/5) along with Palladi Bai and Naurangi Bai (PW/8) were present, injured Roop Kunwar was taken to Govt. Hospital, Sitamau. The daughter of the injured Roop Kunwar lodged the report alleging that she was coming with her mother Roop Kunwar from bank.
3When they reached near old Court gate, Post Office Gali, Sitamou, Rameshchandra S/o Onkarlal Sharma, Sunil S/o Rameshchandra, Rajesh S/o Rameshchandra, Pramod S/o Kanhaiyalal, Narendra S/o Shyamkumar, Sanjay S/o Shyamkumar, Sharda Bai W/o Rameshchandra and Anju d/o Rameshchandra have surrounded her mother. Sunil, Sanjay and Narendra were having pistol. They fired at her mother. Ramesh Sharma also fired on her mother, who sustained injuries on her head, jaw and fell down. The incident was witnessed by Palladi Bai and Naurangi Bai (PW/8). The incident has been caused due to previous enmity. Dehati Nalishi (Ex.P/3) was recorded by O.K.Singh (PW/12) on the spot which was sent through Surendra Singh, P.S. Sitamau where Crime No. 193/09 under Section 147, 148, 149 and 307 of the IPC was registered. The injured was referred to District Hospital, Mandsaur, where she was declared dead. The information was sent to Kotwali Mandsaur where Merg intimation No. 65/09 was recorded. During enquiry, Panchnama of the dead body was prepared and dead body was sent for postmortem examination. During investigation, B.L.Avasya (PW/17) has recorded the statements of the witnesses. He also collected blood stained earth and plane earth, empty cartridges, sleeper of the injured Roop Kunwar. Site map was also prepared. The articles were sent for examination to FSL Sagar. Thereafter, accused persons were arrested and after completion of the investigation, charge-sheet has been filed in the Court of Judicial Magistrate, First Class, Sitamau, who has committed the case to the learned trial Court. The learned trial Court frame and explained the charges. Appellants abjured their guilt and claimed that they have falsely been implicated due to enmity. Defence of accused person Ramesh Chandra, Sharda Bai, was that they were not present at the spot.
4Defence of accused Sanjay was that he has gone with Medical Officer on tour and came alongwith him thereafter he took Roop Kunwar on vehcle to Mandsour. Defence of Megha is that she was in her Saural. The prosecution has examined as many as 18 witnesses in support of its case while in defence, four witnesses have been examined. Learned trial Court after scrutinizing the evidence and material on record, convicted the appellants Narendra, Rameshchandra and Sunil while acquitted Sanjay, Pramod, Sharda and Anju. Feeling aggrieved with the conviction and acquittal, the aforesaid appeal has been preferred.
3. Learned counsel appearing on behalf of the appellant/Narendra in criminal appeal No. 397/11 submitted that learned trial Court has not correctly and properly appreciated the evidence. Learned trial Court erred in relying on the statement of Anita (PW/5), who claimed to be eye witness of the incident pointing out that Anita has specifically stated that who caused gun shot injury, she doesn't know. It is further submitted that the testimony of Anita (PW/5) and Naurangi Bai (PW/8) cannot be believed as they are relative and interested witness and no any independent witness has been examined though available. No weapon has been recovered from the possession of the appellant. It is further submitted that learned trial Court on the same set of evidence acquitted co-accused Sanjay, Pramod, Sharda and Anju while convicted the appellant disbelieving the statements of the defence witnesses.
4. Learned counsel appearing on behalf of the appellants Ramesh and Sunil submitted that appellants have wrongly been convicted. There is no reliable evidence against the present appellants. Learned trial Court has not properly 5 considered the evidence and material on record. There is interpolation in the report regarding time of the incident. Learned trial Court has failed to consider that the presence of Anita (PW/5), the daughter of the deceased at the time of alleged incident at the spot is doubtful. Referring the statement of B.L.Avasya (PW/17), the investigating Officer, it is contended that shopkeepers of the shop situated near the place of the incident have stated that two Nakabposh persons have shot fire at the deceased and flew away. He invited our attention towards the statement of Shankarlal (PW/10) and has submitted that on the date of incident, Yashpal Katlana had announced "Sitamau Band" on the pretext that some unknown persons have murdered Roop Kunwar. It was also announced that the memorandum should be given to SDM. This announcement was made at 8-9 p.m. At this call, Sitamau was closed on the next day of the incident. It is submitted that appellants have falsely been implicated due to previous enmity.
5. Learned counsel appearing on behalf of the appellant/State in criminal appeal No. 371/15 has submitted that learned trial Court has wrongly acquitted the respondents Sanjay, Pramod, Sharda and Anju while on the same evidence respondents Narendra, Rameshchandra and Sunil have been convicted. It is further submitted that from the evidence led by the prosecution, it is proved that respondents were the members of the unlawful assembly. They came armed with pistol. Respondent/Sharda Sharma has caught hold the hand of the deceased. It is further submitted that the evidence of the eye witness is fully corroborated by the medical evidence. Learned trial Court has not properly appreciated the evidence and erred in acquitting the respondents.
66. Learned Govt. Advocate appearing on behalf of respondent/State in criminal appeal No. 397/11 and 456/11 supported the conviction of the appellants and submitted that learned trial Court has rightly convicted these appellants on the basis of the evidence available on record. It is further submitted that in the report lodged by Anita (PW/5), the appellants have been named in the FIR. The testimony of eye witness Anita is fully corroborated by the medical evidence, therefore, there is no ground to interfere in the well merited findings recorded by the learned trial Court.
7. Learned counsel appearing on behalf of respondents Sanjay, Pramod, Sharda and Anju submitted that learned trial Court has rightly appreciated the evidence available on record. Prosecution has miserably failed to prove the charges against the respondents, therefore, there is no reason to interfere in the well merited acquittal of the respondents.
8. We have heard the arguments advanced by the parties and carefully perused the evidence and material available in record of the trial Court. As regards the homicidal death of deceased, Anita (PW/5), Naurangi Bai (PW/8) have stated that Roop Kunwar has sustained injury by means of gun shot. Doctor Bhupendra Jain (PW/1) examined Roop Kunwar and according to him, he found one lacerated wound behind right ear caused by gun shot, one lacerated wound over right angle of mouth and neck and lacerated wound of both upper and left lip. He found Roop Kunwar in a serious condition and referred her for further treatment to District Hospital, Mandsaur where doctor Pradeep Sharma (PW/6) found her dead. Doctor M.S.Chouhan (PW/14) conducted the postmortem and mode of death was shock and cause of death was haemorrhage due to gun shot injury.
79. Thus, from the evidence, it is proved that the death of Roop Kunwar was homicidal in nature.
10. The conviction of the appellants Narendra, Ramesh Chandra and Sunil is recorded relying on the testimony of Anita (P.W/3) and Naurangi Bai (P.W/8), who are daughter and sister of the deceased. Learned Counsel assailed the evidence of the aforesaid eye witness submitting that they are close relives of the deceased and there is previous enemity, no independent witness have been examined hence their evidence can not be relied on.
11. It is well settled that only on the ground of relationship, the testimony of the witnesses cannot be disbelieved or thrown out if it is otherwise found to be believable and trustworthy. However, the evidence of such relative/interested witnesses has to be closely scrutinized. In other words, the evidence of relative/interested witnesses requires greater care and caution while scrutinizing the evidence, Court has to address to itself whether there are any infirmities in the evidence of such a witness, whether the evidence is reliable and trustworthy and whether the genesis of the crime unfolded by such an incident is probable or not. If the evidence of any interested witness/relative witness on a careful scrutiny is found to be consistent and trustworthy, free from infirmities or any embellishment, there is no reason not to place reliance on the same. The Hon'ble Apex Court in the case of Meharaj Singh Vs. State of U.P. 1994 SCC (Criminal) 1391 held that testimony of the interested witnesses cannot be rejected on the sole ground of interrelatedness but should be subjected to close scrutiny. In S.Sudershan Reddy Vs. State of A.P. (2006) 3 SCC (Criminal) 503, the Hon'ble Apex Court has held that relationship is not a factor to affect the credibility of a witness. It 8 is more often than not that a relation would not conceal the actual culprit and make allegations against an innocent person. In Salim Sahab Vs. State of M.P. (2007) 1 SCC (Criminal) 425, the Hon'ble Apex Court has held that mere relationship is not a factor to affect credibility of a witness. To the same effect are the decisions in State of Punjab Vs. Jagir Singh 1973 SCC (Cri.) 886, Lehna Vs. State of Haryana 2002 SCC (Cri.) 526 and Gangadhar Behera Vs. State of Orissa 2003 SCC (Cri.) 32. It is also well settled that close relatives be the last person to leave the real culprit and implicate innocent persons.
12. Anita (PW/5) has deposed that on 17/06/09 at about 1-30 p.m., she along with her mother Roop Kunwar were coming after withdrawing amount from the bank when they reached in front of old Court, five persons namely Narendra, Sanjay, Sunil, Ramesh and Rajesh came from Rajwada Chowk side and Anju, Sharda and Pramod came from the side of Post Office Gali. After seeing them, her mother told her to run, then she moved ahead and reached near milk dairy. She saw that Sunil, Rajesh, Rameshchandra and Narendra holding pistol with them. Anju caught hold left hand of her mother and Sharda caught hold right hand of her mother. She heard 3-4 shots of fire arm, her mother fell down. Who fired gun shot, she could not say. Those, who came from the side of Rajwada, went towards Rajwada side and those, who came from the side of Post Office Gali, went towards that side. She further stated that thereafter she rushed to the spot. Her maternal aunt Naurangi Bai (PW/8) was coming from the side of Rajwada along with Palladi Bai. She left them near her mother and went to her house and brought spirit and bandage and did bandage of her mother. Police reached the spot, they took her mother to Sitamau hospital, from where she was taken to Mandsaur 9 where she lodged the report which was recorded as Dehati Nalishi vide Ex.P/3.
13. Naurangi Bai (PW/8) testified that at about 1-30 p.m., Anita and Roop Kunwar were going towards house, Sharda, Pramod and Anju came from the side of Post Office Gali and Sunil, Rajesh, Sanjay, Narendra and Ramesh came from the side of Rajwada and surrounded Roop Kunwar. Sunil, Rajesh, Ramesh and Narendra were armed with pistol and fired at Roop Kunwar. She further stated that she and Palladi Bai were coming from Khadi market, Sharda and Anju caught hold the hand of Roop Kunwar. Roop Kunwar sustained injuries near right ear, eye and right side of the face and mouth. Anita came there shouting to save her mother, but none turned up. She and Palladi Bai rushed to the spot, Anita brought bandage and police reached the spot. Police took her to Sitamau and thereafter to District Hospital, Mandsaur where doctor told that Roop Kunwar is dead.
14. Naurangi Bai (PW/8) in para-26 has stated that she used to sleep in footpath of the bus stand. In the night, prior to the date of incident, she slept in bus stand along with Palladi Bai. After she got awaken in the morning, she went to collect Kachra for about 2-3 hours. Thereafter, she went to beg meal and was going to bus stand from Khadi Bazar. She has not seen Roop Kunwar and Anita going towards bank. In para-28, she denied that she was coming behind Anita and Roop Kunwar. She has stated that she was coming from the side of Khadi Bazar and Anita and Roop Kunwar were coming from the side of Bhagoria Darwaza. In para-29, she denied that in her case-diary statement (Ex.D/7) she has stated that she along with Palladi Bai were coming behind Roop Kunwar and Anita. Why the statement marked A to A is mentioned in case-diary 10 statement (Ex.D/7) she can't say.
15. In para-38, B.L.Avasya (PW/17) has stated that he has written the statement marked A to A in (Ex.D/7) as stated by Naurangi Bai (PW/8). Naurangi Bai (PW/8) has not stated in her case-diary statement that Anita and Roop Kunwar were coming from the side of Bhagoria Darwaza. In para-39 of his statement, he has categorically stated that Naurangi Bai (PW/8) has not stated in her case-diary statement (Ex.D/7) that she was coming along with Palladi Bai from Khadi Bazar. In the site map (Ex.P/22) it appears that post office gali and Bhagoria Darwaza are on opposite side. The location of Khadi Bazar has not been shown. According to Anita (PW/5), she and her mother were coming from the side of post office gali. In light of the statement of Anita (PW/5), the statement of Naurangi Bai that Anita and her mother were coming from the side of Bhagoria Darwaza becomes doubtful. The statement of Naurangi Bai that she along with Palladi Bai were coming from the side of Khadi Bazar is contradicted by her own case-diary statement (Ex.D/7), wherein she has stated that she was coming along with Palladi Bai behind Anita and Roop Kunwar. This contradiction raises a doubt about the presence of Naurangi Bai at the time of alleged incident.
16. Naurangi Bai (PW/8) in para-30 of her statement has stated that she has told the police that Sharda Sharma, Pramod and Anju Sharma came from the side of post office gali and Sunil Sharma, Rajesh, Sanjay, Narendra and Ramesh came from the side of Rajwada. Why the aforesaid fact is not mentioned in her case-diary statement (Ex.D/7) she cannot say. B.L.Avasya (PW/17) in para-39 of his statement has categorically denied that Naurangi Bai (PW/8) told him in (Ex.D/7) that Sharda, Pramod and Anju came from post office 11 gali and Sunil, Rajesh, Sanjay, Narendra and Ramesh came from Rajwada side. According to Naurangi Bai (PW/8), she also stated the police that she and Palladi Bai were coming from the side of Khadi Bazar and were 20 paces away from the place of incident. Why this fact is not mentioned in (Ex.D/7), she can't say. B.L.Avasya (PW/17) in para-39 of his statement says that Naurangi Bai (PW/8) has not told him that she and Palladi Bai were coming from the side of Khadi Bazar and they were 20 paces away from the place of occurrence. Naurangi Bai (PW/8) in para-31 of her statement says that she told the police that Anju Sharma and Sharda Sharma caught hold the hands of Roop Kunwar. Roop Kunwar sustained injures near right ear on the face and mouth. She also stated that Anita came running and shouted. She also stated that accused persons have surrounded the mother and her daughter had shouted to save her mother, but none turned up. She also stated that she and Palladi Bai rushed to the spot and picked up Roop Kunwar and Anita brought bandage from her house and applied the bandage. Why the aforesaid facts are not mentioned in her statement (Ex.D/7) she can't say. B.L.Avasya in para-39 and 40 denied that the aforesaid facts have been mentioned by Naurangi bai in her case-diary statement (Ex.D/7). Thus, the omission of the aforesaid facts in the case-diary statement (Ex.D/7) of Naurangi Bai (PW/8) indicates that she has made improvement in her version before the Court statement on material points.
17. Naurangi Bai (PW/8) in para-33 of her statement has stated that Roop Kunwar was taken by the police on jeep to Sitamau Hospital. Doctor checked her and thereafter she was referred to Mandsaur. She doesn't know that the vehicle on which Roop Kunwar was taken to Mandsaur was driven by 12 accused Sanjay, but immediately said that the vehicle was driven by accused Sanjay. Accused Sanjay was among the accused persons, who surrounded Roop Kunwar and Anita at the time of commission of the incident and had incident was witnessed by Naurangi Bai (PW/8) then there was no reason for Naurangi Bai not to tell the police, who were present in the vehicle on which Roop Kunwar was taken to Mandsaur that the driver driving the vehicle is involved in the commission of the incident. But Naurangi Bai (PW/8) remained mum. This conduct of Naurangi Bai (PW/8) is most unnatural and raises a doubt about presence of Naurangi Bai (PW/8) at the time of incident.
18. In para-10, Naurangi Bai (PW/8) says that she has never accompanied Roop Kunwar to attend the Court in criminal cases. She came for the first time in the Court for giving statement, but in para-12 she says that she had appeared in two cases as a witness on the report of Roop Kunwar. Thus, this witness is trying to hide the fact that she was the witness in the earlier cases instituted on the report of Roop Kunwar. In para-11, she says that she doesn't remember that on 03/03/10, she went to give the statement in Sitamau Court. When the certified copy of the statement (Ex.D/6) was read over to this witness, she denied that such statement has been given by her. This again shows that this witness can make a false statement to any extent. The suggestion has been given to Naurangi Bai (PW/8) in para-45 that she was sitting near Aara machine, where Abdul Hamid informed her that somebody killed her sister, then she went to post office gali. This suggestion has been denied by Naurangi Bai (PW/8).
19. Considering the aforesaid analysis of the statement of Naurangi Bai (PW/8), who is the real sister of the deceased, we 13 find that she has improved her version before the Court on the material facts, there are material contradiction in her case-diary statement and the statement before the Court and also there are material omission in her case diary statements. Her testimony is not free from embellishment. The presence of Naurangi Bai (PW/8) at the place of incident appears to be doubtful. It seems to us that Naurangi Bai reached the spot after she came to know about the incident. Naurangi Bai is the real sister of the deceased hence she is interested witness. Her statements suffers from various infirmities and not cogent and consistent hence does not inspire confidence of the Court.
20. Anita (PW/5) in para-70 of her statement has stated that on the date of the incident, she was in her house. She left along with her mother at 11-30 a.m. In para-77 she stated that she and her mother spent half and hour in the bank. Thereafter, some ladies met and her mother talked to them. She can not say how much time her mother talked with other ladies. In para-78 she says that marriage of his brother was settled and Rs. 5,000/- has been withdrawn for the purpose of shopping by withdrawal form which was filled up by her. To show the presence of this witness along with Roop Kunwar, the passbook and the withdrawal form filled by this witness were very material but has not been brought on record. B.L.Awasya (P.W.17) in para-69 says that he has not verified the above fact.
21. Anita (PW/5) in para-86 of her statement says that Naurangi Bai and Palladi Bai were coming from the side of Rajwada Chowk and she did not see other person, but immediately changed her version and says that five accused persons also came from the side of Rajwada, who were ahead of Naurangi Bai and Palladi Bai. In para-100 of her statement, 14 she stated that in the report and in the statement made to police, she told that five accused persons came from the side of Rajwada and three accused persons came from the side of post office gali. She also stated the police that Sharda, Pramod and Anju came from post office gali and Sunil, Rajesh, Sanjay, Narendra and Ramesh came from Rajwada side. She also stated that on seeing the accused persons, her mother told her to run away, then she rushed to the milk dairy and stood there. In para-102, she also stated that all the eight accused persons surrounded her mother. She also said that four persons were having pistol in their hands. In para-103, she also stated that Anju caught hold the left hand of her mother and Sharda caught hold the right hand of her mother. In para- 103 she stated that 3-4 fires were made and five persons went towards the side from where they came and three persons went to the side from where they came. Why the aforesaid facts are not mentioned in the report (Ex.P/3) and the case- diary statement (Ex.D/5), she can't say.
22. Shri O.K.Singh (PW/12) in para-4 has denied that complainant has told him that Sharda, Pramod and Anju came from post office gali and Sunil, Rajesh, Sanjay, Narendra and Ramesh came from Rajwada side. Anita has also not mentioned that on seeing them, her mother told her to run away, then she rushed towards the milk dairy and stood there. Anita has also not told that all the eight accused persons surrounded them and four of them armed with pistol. Anita has also not told him that Anju caught hold the left hand of her mother and Sharda caught hold the right hand of her mother. In para-5, he further stated that Anita has also not told him that 3- 4 fire was shot and her mother fell down and Sunil was standing behind her mother. Pramod and Ramesh saw the 15 body of her mother and five persons went towards the side from where they came and three persons went towards those side.
23. B.L.Avasya (PW/17) has also stated in para-33, 34, 35, 36 & 37 that Anita (PW/5) has not told him in her statement (Ex.D/5) that Sharda, Pramod and Anju came from post office gali and Sunil, Rajesh, Sanjay, Narendra and Ramesh came from Rajwada side. On seeing the accused persons, her mother asked her to run away and she rushed to the milk dairy and stood there. Anita (PW/5) has also not stated that four persons were having pistol in their hands. She has also not told him that accused Sunil was standing on the back side of her mother and five persons went on the side from where they came and three persons went to the side from where they came.
24. Thus, from the aforesaid statement of O.K.Singh (PW/12) and B.L.Avasya (PW/17) it becomes clear that Anita has improved her version before the Court. The omission of the material facts in the report (Ex.P/3) and (Ex.D/5) raises a doubt as to the presence of Anita (PW/5) at the time of alleged incident.
25. According to Anita (PW/5) she witnessed the incident from milk dairy. As per the site map (Ex.P/13), the distance of place from where Anita was standing, the place of the incident has been shown as 40 ft. 6 inches. Anita in para-108 says that when she was crying, noone came there. She further admitted that shopkeepers of the shops adjacent to the place of incident were open. Shopkeepers were present in their shops, but they have not come.
1626. From perusal of the site map (Ex.P/13) and the statement of Anita (PW/5), it is gathered that there were many shops There is a Rajwada chowk near the place of occurrence and also an old Court building. The incident alleged to have been taken place at about 1-30 P.M. according to Anita (PW/5). In such circumstances, it is very difficult to believe the statement of Anita (PW/5) that none including the shopkeepers reached the place of occurrence even after she was shouting.
27. Anita (PW/5) is the daughter of the deceased. Her conduct even after seeing the accused persons appears to be unnatural. It also appears very unnatural that the deceased after seeing the accused persons asked her daughter to run away, but she herself did not tried to save herself by running away. Had the mother of Anita (PW/5) after seeing the accused persons asked Anita to run away, the natural conduct of Anita would have been to save her mother but she ran away alone.
28. The omission of the fact that after seeing the accused persons, mother of Anita (PW/5) asked her to run away and she ran away and stood near milk dairy from where she witnessed the incident does not find place in the report (Ex.P/3) as well as in the statement (Ex.D/5) of Anita (PW/5). The omission of this material fact again raises a question mark as to reliability of Anita (PW/5).
29. Anita (PW/5) in para-88 says that she reached near her mother from milk dairy, the accused persons had already left the place. In para-87, Anita (PW/5) says that she put head of her mother on hand and on seeing blood, she ran to her house,which is about one furlong away (as per statement of para 41 of B.L Awasya(P.W.17), took the bandage and reached 17 the spot. When specific question was asked where Naurangi Bai and Palladi Bai reached the spot when she came at the spot, she replied that when she did "GardanToki" then Naurangi Bai and Palladi Bai came. In para-89, Anita (PW/5) says that Naurangi Bai and Palladi Bai have not extended any help when she administered medicine and did bandage after raising the neck of her mother. From this statement, it appears that Naurangi Bai (PW/8) and Palladi Bai reached the spot after the incident. Had Naurangi Bai (PW/8) witnessed the incident and reached the spot immediately there was no reason for Naurangi Bai (PW/8) not to help Anita Bai (PW/5) in administering the medicine and bandage the deceased because Naurangi Bai (PW/8) is the real sister of the deceased.
30. It is surprising that Anita (PW/5) after seeing the accused persons firing at her mother and her mother fell down, and accused persons have left the place instead of taking care of her mother goes to her house which is one furlong away and did not inform the police or took her mother to hospital. The natural conduct of Anita (PW/5) would have been to inform the police and took her mother to hospital. This unnatural conduct of Anita (PW/5) compel us to infer that she has reached the spot after the incident has taken place and assailants have left the spot. In para-90, Anita (PW/5) stated that her mother was taken to hospital at Sitamau. Thereafter, she was taken to Mandsaur, she doesn't remember that the vehicle from which her mother have taken to Mandsaur was driven by accused Sanjay. In para-91, Anita (PW/5) says that when they reached at District Hospital, Mandsaur, accused Sanjay was present. She doesn't know that accused Sanjay accompanied her from Mandsaur to Sitamau. It is very surprising that this witness was 18 present in the vehicle from which her mother was taken from Sitamau to Mandsaur, but she don't remember that the vehicle was driven by accused Sanjay. Naurangi Bai (PW/8) had categorically admitted in para-33 that the vehicle by which Roop Kunwar, Anita and she went from Sitamau to Mandsaur was driven by accused Sanjay. Thus, in light of the statement of Naurangi bai (PW/8), it appears that Anita (PW/5) has deliberately given a false statement that she doesn't remember that the vehicle was driven by accused Sanjay.
31. Anita (PW/5) in para-9 of her statement says that her mother contested the election against the accused Shardra Sharma, who is the wife of accused Ramesh Chandra Sharma and her mother has lost the election. Thereafter, she contested the election against the accused Sunil Sharma and again she lost the election of Parshad. She further says that on 27/10/05, accused Sunil, Rameshchandra, Nahar, Vinod and Pawan assaulted her mother by means of sword. As a result of which, left hand of her mother was cut and in that criminal case Pawan, Vinod and Nahar were convicted by life imprisonment and accused Sunil Sharma was absconded. In para-10, she further says that 15 days prior to the incident, quarrel took place between her mother and accused Ramesh Chandra and Rajesh, when FIR was not recorded, then they made a complaint to the Human Rights Commission and Superintendent of Police. Prior to this incident, Ramesh Chandra and his son Rajesh threatened her mother to kill her. The report was lodged and the case is pending. In para-17, she further says that civil suit was going on with regard to the house situated at Bus Stand, Sitamau in between her mother and Bhawarlal. In para-19, she further says that she doesn't know that the suit was filed on behalf of Bhawarlal by accused 19 Ramesh Chandra Sharma. In para-21, she says that she has contested the election in the year 1999, wherein accused Sharda Sharma was also the candidate. In para-26, she says that she lodged the report against Kailash and Narsingh and doesn't remember that the case was under Section 354 of the IPC, but says that the case was of "Ched-Chaad". In para-27, she says that compromise has taken place between them. She admitted that another report under Section 354 of the IPC was lodged by her against Shiv Singh and Gajraj Singh. She herself has stated that Shiv Singh and Gajraj Singh were the friends of accused Sunil Sharma. She further admitted that in that case, accused Ramesh Chandra Sharma was the defence counsel and accused Shivraj Singh and Gajraj Singh were acquitted in that case. In para-31, she says that order was passed against accused Ramesh Chandra Sharma in the case of 307 of the IPC by the trial Court and the order was set aside by the High Court. She has filed the SLP before the Hon'ble Apex Court. Thus, from the aforesaid statement of Anita (PW/5), it is crystal clear that there was the long standing enmity between the deceased and accused Ramesh Chandra Sharma, Sunil son of R.C.Sharma, Sharda Sharma, wife of R.C.Sharma and Anju, daughter of R.C.Sharma.
32. Anita (PW/5) in para-35 of her statement has admitted that Vinod has lodged the report against her. She herself has stated that she has been acquitted in that case. She further admitted that another report was lodged against her and her brothers regarding rape. In para-113, she says that she doesn't know that on the date of incident, the shops were open from 8- 00 a.m. She doesn't remember that at the time of incident, shops adjacent to the place of occurrence were open or not.
33. In view of the aforesaid analysis of the statement of Anita 20 (PW/5), it is evident that there was deep enmity between the deceased, accused Ramesh Chandra Sharma and his family members. There are several contradictions and omissions on the material points. The conduct of Anita (PW/5) during incident and after incident has also been found unnatural. Anita (PW/5) has improved her version before the Court. Further Anita (PW/5) has avoided the answers on vital questions saying that she doesn't remember. The statement of Anita (PW/5) is also not in consonance with the statement of eye witness Naurangi Bai (PW/8) on the vital points.
34. The prosecution has not examined Palladi Bai, who is named as eye witness in the report (Ex.P/3). No explanation what so ever has been furnished by the prosecution in non- examination of such material witness. Anita (PW/5) in her statement has categorically admitted in para-117 that there is residential house, wherein persons are residing and there are also shops around the place of incident. Despite this, prosecution has not examined any witness. Considering that there was deep enmity between the deceased and the accused Ramesh Chandra Sharma and his family members. It was necessary for the prosecution to examine the witnesses, who are residing and having the shops around the place of occurrence because the incident alleged to have been taken place at 11-30 a.m. But none have been examined and no explanation has been furnished by the prosecution regarding non examination of such witnesses.
35. Dehati Nalishi (Ex.P/3) has been lodged by Anita (PW/5) and it has been recorded by O.K.Singh (PW/12). This witness has stated in para-2 that wrong date has been mentioned which has been corrected by him and the same is marked as D to D and E to E in Ex.P/3 and he made his initials. In para-17, 21 he has stated that in the column of place of incident, date and time, he has mentioned "17/06/09 at 2-00 p.m. near old Court". In the column of information of date and time, he has mentioned "17/06/09 at 2-20 P.M".
36. According to O.K.Singh (PW/12), Dehati Nalishi was recorded at 2-20 P.M. and time of the incident has been mentioned as 2-00 P.M. Doctor Bhupendra Jain (PW/1) says that on 17/06/09, he was posted as Medical Officer at Community Health Centre, Sitamau. Roop Kunwar W/o Shambhu Singh was brought to Community Health Centre, Sitamou. She was brought near about 2-00 P.M., he examined her and at about 2-05 P.M., he referred her for further treatment to Civil Hospital, Mandsaur. He gave his report Ex.P/1 which bears his signature marked as A to A. Doctor Pradeep Sharma (PW/6) stated that on 17/06/09, he was posted as Senior Medical Officer at District Hospital, Mandsaur. Roop Kunwar w/o Shambhu Singh was referred from Community Health Centre, Sitamou and was brought before him. He found her dead. He informed the SHO, Mandsaur vide Ex. P/10 which bears his signature and marked as A to A. In para-3 of his cross-examination, he has admitted that he has written the report Ex.P/10 at 2-25 P.M.
37. Babu Khan (PW/7) has conducted the enquiry with regard to merg intimation. According to this witness, after receipt of merg intimation No. 0/65/09 under Section 174 of the Cr.P.C., he reached the Govt. Hospital, Mandsaur and issued Safina Form (Ex.P/8) summoning Panch Witnesses Narendra, Naurangi Bai, Anita, Prakash and Palladi Bai and in presence of the aforesaid witnesses, he prepared the Panchnama (ExP/9) of the dead body of Roop Kunwar which bears his signature and marked B to B. In para-7, he has admitted that in 22 Ex.P/9, the date and time of death of the deceased has been mentioned as "17/06/09 at 1-00 P.M." According to him this time has been mentioned on the basis of information given by the Panch witnesses.
38. According to Anita (PW/5), the incident took place at about 1-30 P.M., but in her report, the time of the incident has been mentioned as 2-00 P.M. while doctor Bhupendra Jain (PW/1) says that the injured Roop Kunwar was brought at 2-00 P.M. and he referred her to District Hospital, Mandsaur at 2-05 P.M. According to doctor Pradeep Sharma, Rook Kunwar was brought before him at 2-25 P.M. He written the report Ex. P/10 at 2-25 P.M. In para-5, he has admitted that he has taken 5-10 minutes in examining the deceased. It means that deceased was brought before this witness at about 2-15 P.M. or 2-20 P.M.
39. The distance of the Sitamau to Mandsaur is about 55 k.m. If it is assumed that injured was referred from Sitamou to Mandsaur by doctor Bhupendra Jain (PW/1) at 2-05 P.M.,it must take atleast one and half hour to reach District Hospital, Mandsaur by vehicle, but according to doctor Pradeep Sharma, deceased was brought before him at 2-15 to 2-20 P.M.
40. Thus, there is material variation regarding the time of occurrence of the incident, examination of the injured at Sitamou Hospital and examination at District Hospital, Mandsaur as well as the time mentioned in the report (Ex.P/9) creates doubt regarding the time of the incident.
41. B.L.Avasya (PW/17), who is investigating officer in para- 43 has admitted that there are residential houses and shops near the place of occurrence. In para-44, he has categorically admitted that on 23/06/09, he has recorded the statements of 23 shop keepers namely Mangal Joshi, Dilip Kumar, Jitendra Singh, Rajmal, Vijay Borana, Gulabdas Sindhi, Mohanlal Soni, Manoharlal Sindhi, Ajay Kumar Jain, Omprakash Soni, Pankaj Jain, Shailendra Soni, Ishwar Barsani, Arvind Bhatt and Rajesh Kumar Sindhi. He categorically admitted that all these witnesses have not named the accused persons, who committed the alleged incident. In para-45, he further admitted that Ishwarlal Barsani, Arvind Bhatt and Rajesh Kumar Sindhi have stated that two Nakabposh persons have fired at Roop Kunwar and flew away from the motorcycle. In para-50, this witness has admitted that the person belonging to Sathia Samaj called band on the next day of the incident. Narendra Singh (PW/9), who is the son of the deceased has admitted in para-24 that on the second day of the incident, Sitamou town was closed. He further admitted that in Ex.D/9, his photograph has been shown in the memorandum which was given to the SDM, which bears his signature as B to B.
42. Shankarlal (PW/10) is a photographer. According to this witness, he taken the photograph of the door near Sitamou Hospital at the behest of SDOP Sitamou. This witness in para- 4 has admitted that the date on which Roop Kunwar died, Yashpal Katlana announced the closure of Sitamou town. This announcement was made at 8-9 P.M. He further admitted that it was announced that some unknown persons have committed the murder of Roop Kunwar and a memorandum be given tomorrow to the SDM, therefore, the town should be closed.
43. T.R. Suryawanshi (PW/13) in para 6 has admitted that he has recorded the statement of Ishwarlal, Basrani, Arvind, Shatanand, Vishnu Prasad Joshi, Dr. Saligram, Virendra Singh, Yashpal Katlana, Gejendra Singh Rathore, Prahlad Singh Mandloi, Krishna Vallabh Setia, Krishna Singh Rajguru, Munna 24 Khan, Shyam Kumar, Purushottom, Shivnarayan Porwal, Mukesh, Vinod and Rajesh. He categorically admitted that he has not submitted the statement of aforesaid witnesses with the Challan. In para 7 he admitted that the statement of aforesaid witnesses are available in the case-diary. In para 24 he admits that he has recorded the statement on 27/06/2009 and 07/09/2009. Sadanand Joshi, Vishnu Prasad Joshi in their case-diary statement have disclosed that Ramesh Chandra Sharma and his wife/Sharda Bai went to Mandsaur. In para 25 he also admitted that Virendra Singh has told that Ramesh Chandra Sharma came with his wife in the Court. Gajendra Singh Rathore, Krishna Ballabh Sethia also stated that the same. He categorically admitted that the statement of these witnesses were going against the prosecution case, hence their statement has not been produced. In para 26 he admitted that Anita, Naurangi Bai, Palladibai in their case-diary statements have not told him when, where and who has lodged the report regarding the incident. In para 32 he told that bail application had been filed by Ramesh Chandra Sharma and he submitted objection mentioning that Yashpal Katlana in his statement told him that Narendra Singh, son of the deceased and brother of complainant Anita (PW/5) gave a paper in which it was written that on account of murder committed by some unknown person Sitamau town would be closed.
44. In para 43, T.R. Suryawanshi (PW/13) has further admitted that Ishwar, Rajesh, Arvind in their case-diary statement told that shot has been fired by two Nakab Posh persons. In para 51, this witness has admitted that Shivnarayan and Vinod also stated that some unknown person fired shot. He admit that statement of aforesaid witnesses have not been filed because they were not supporting the 25 prosecution case. In para 12, this witness admit that shop of Rajesh, Ishwar and Arvind are around the place of occurrence. Thus, the statements of T.R. Suryawanshi (PW/13) and B.L.Awasya (PW/17) casts a serious doubt about fare investigation of the case.
45. The prosecution has failed to prove the compliance of provisions of Section 157 of Cr.P.C. Ex.P/32 is the receipt of counter FIR, it reveals that it has been received on 18/06/2009 at 11.00 AM by the concerning Magistrate. B.L. Awasiya (PW/17) in para 50 and 52 has stated that distance of Court of JMFC, Sitamau from Police Station, Sitamau is 300 meter. He further says that the residence of JMFC, Sitamau is also situated in the Court campus.
46. As noticed earlier doctor Bhupendra Jain (PW/1) referred Roopkunwar for further treatment to District Hospital, Sitamau at 02.05 PM. The distance of Sitamau to Mandsaur is about 55 kms. Doctor Pradeep Sharma (PW/6) examined Roopkunwar at Mandsaur and given his report Ex.P/10 at 02.25 PM. According to Anita (PW/5) incident took place at 01.30 PM. In the report Ex.P/3 time of incident has been mentioned 02.00 PM. There is over writing in Dehati Nalishi Ex.P/3 with regard to time and date. T.R. Suryawanshi (PW/13) and B.L. Awasiya (PW/17) in their cross-examination have categorically admitted that shopkeepers and residents were around the place of incident and further stated that two Nakab Posh persons fired shot at the deceased. Bhupendra Jain (PW/1) as well as eye-witness Naurangibai (PW/8) categorically stated that Roopkunwar was taken from Sitamau to Mandsaur Hospital on a Jeep which was driven by accused/Sanjay. The conduct of Anita (PW/5) and Naurangibai (PW/8) have been found un-natural. There are no many 26 contradictions and omissions on the vital points. There is a deep previous enmity between the deceased and appellant/Ramesh Chandra Sharma and his family members. The prosecution has not examined any independent witness, though the incident taken in a busy place surrounded by various shops and residence. In our considered opinion, the testimony of Anita (PW/5) and Naurangibai (PW/8) cannot be held to be trustworthy.
47. The delay of about 21 hours in dispatching FIR to Magistrate while the Court is only about 300 meter away from police station and variation of time noted above along with interpolation in Dehati Nalisi coupled with the statement of Anita (PW/5) and Rajesh that report was lodged at Mandsaur casts a serious doubt regarding the time of recording Dehati Nalisi (Ex.P/3). [Thandedar Singh Vs. State of M.P. (2004) 1 SCC 487 relied on].
48. In view of the aforesaid analysis, in our opinion, the prosecution has miserably failed to prove the charges against the appellants. Criminal Appeal Nos. 397/11 & 456/11 deserves to be allowed and Criminal Appeal No. 371/15 is liable to be dismissed.
49. Consequently, criminal Appeal Nos. 397/11 and 456/11 are allowed and the conviction of the appellants Narendra Kumar, Rameshchandra Sharma and Sunil Sharma under Sections 302, 120-B and 120-B(1) of the IPC is hereby set aside. Appellants are acquitted from the aforesaid charges. The amount of fine, if deposited, be refunded to the appellants. Criminal Appeal No. 371/15 is sans merits and is hereby dismissed.
(P.K.Jaiswal) (D.K.Paliwal) sk Judge Judge