Bombay High Court
Shaikh Umer Hyder Phuleri vs The State Of Maharashtra on 11 March, 2010
Author: R.G.Ketkar
Bench: P.B.Majmudar, R.G.Ketkar
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.176 OF 1992
Shaikh Umer Hyder Phuleri
Aged about 41 years,
Mohan Sethi's Chawl, Kherani Road,
Saki Naka, Bombay - 400 072 ....Appellant
Vs.
The State of Maharashtra
ig ....Respondent
.........
Mr.Divesh Chamboowala, for appellant.
Mrs.P.P.Shinde, APP for respondent - State.
.........
CORAM : P.B.MAJMUDAR &
R.G.KETKAR, JJ.
RESERVED ON : 10 FEBRUARY, 2010.
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PRONOUNCED ON : 11 MARCH, 2010.
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JUDGMENT :(Per R.G.KETKAR, J.) This Appeal is preferred by the original accused challenging the judgment and order dated March 10, 1992 passed by the learned Additional Sessions Judge, Greater Bombay in Sessions Case No.897 of cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 2 1988. By that judgment, the learned Additional Sessions Judge convicted the appellant/accused of the offence punishable under Section 302 Indian Penal Code, 1860 (for short "IPC") and was sentenced to undergo the imprisonment for life. The case of the prosecution, briefly stated, is as under.
2] The complainant Shahabuddin (PW 1) along with his brother Taimur, since deceased (hereinafter referred to as "the victim"), Shabira (PW 2), widow of the victim and Nabilal (PW 3), son of the victim were residing in Manubhai Company Chawl, Chandiwali Firm, Sakinaka, Mumbai. PW 1 Shahabuddin was working as Bull Dozar Mechanic with one Arjun Master and the victim was owner of a motor lorry bearing registration No.MRL 2922. The victim was carrying on transport business. It is the case of the prosecution that at the relevant time, the lorry was required to be repaired for passing it from R.T.O. and the victim was supervising the repairs work.
It is alleged that the victim and the accused were having inimical terms on account of union rivalry, though they were members of the same union. In the past, an incident of assault had taken place between the victim and accused. In the year 1984, there were chapter proceedings on account of disputes between the victim and the accused. It is the case of the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 3 prosecution that on April 30, 1988, PW 1 Shahabuddin returned from his work at about 8 to 8:15 pm. He intended to take bath and was about to remove his cloths for taking bath, when PW 3 Nabilal, son of victim came running and said that the accused is beating his father. As soon as PW 3 Nabilal informed about the assault, PW 1 immediately put on his clothes and followed PW 3 Nabilal. He saw the accused stabbing on the chest of the victim with a big knife which was about 12 inch in length. At that very moment, PW 2 Shabira reached the spot of incident.
3] It is alleged by the prosecution that on account of stabbing, the victim collapsed on the ground. PW 1 Shahabuddin along with one Gulam took the victim in a rikshaw to Rajawadi hospital where the victim was pronounced dead before admission. FIR exhibit 10 of PW 1 Shahabuddin was recorded and registered in Rajawadi hospital on April 30, 1988 at about 11:25 pm. PW 1 Shahabuddin reported that the accused has committed offence in question. On the basis of the FIR exhibit 10, an offence under Section 302 IPC came to be registered against the appellant/accused by Sakinaka police station vide C.R.No.246 of 1988.
Inquest panchnama on the dead body of the victim was made and it was found that the victim had sustained stab wound on the left side of the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 4 interior chest. It was incised wound of 4 cm x 2 cm. Subsequently, autopsy was performed on the dead body of the victim by PW 15 Dr.Prakash Ambekar. One incised wound of left precardium oblique in direction measuring 4 cm X 2 cm x 10 cm lying just lateral to starnal border about 2.5 cm below the medial third of clavicle on the region of the second left rib was noticed by the medico. According to PW 15 - Dr.Prakash an incised wound was a penetrating wound 2 cm x 1 cm and and the left lung was found ruptured. He opined that the deceased died due to shock on account of internal haemorrhage due to the injury and rupture of the left lung. The knife used in the commission of crime and other articles were sent to the chemical analyser for analysis. On the basis of evidence of eye witnesses PW 1 Shahabuddin - the complainant who is the real brother of the victim, PW 2 Shabira, widow of victim , PW 3 Nabilal, son of victim, PW 4 Shaikh Shakir Shaikh Bashir, PW 5 Shakil Hasan Sheikh, PW 6 Narendra Gurudas Dhemre and PW 7 Khajabin, the medical evidence and the expert's evidence, the appellant/accuse came to be charged for offence of the murder.
4] The learned Sessions Judge framed charge under Section 211, 212 and 228 of the Code of Criminal Procedure, 1973 (Cr.P.C.) on October 10, cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 5 1995 at exhibit 5. The charge was to the following effect:
That you (accused Shaikh Umar Hydersa Fulari) on or about 30th Day of April, 1988 sometime around 8.30 p.m. In front of Mannubhai Chawl near Munnubhai Querry, Chandivali, Sakinaka, Bombay 400 072 did commit murder of the deceased Taimur Nabilala Tashewale, made aged 45 years by intentionally and/or knowingly causing the death of the above named deceased and you thereby committed an offence punishable u/s.302 of the I.P.C. and within the cognizance of the Court of Sessions, Greater Bombay.
5] The accused pleaded not guilty to the charge and claimed to be tried. The plea of the accused was that of partial denial in as much as he admitted his presence at the place of incident. He, however, denied that he committed murder of the victim. The defence of the accused is that there was scuffle between the victim and the accused, and on account of scuffle, the victim fell on the ground. The back side of the victim was facing the ground. The accused had pinned the victim while he was lying on the ground. PW 5 Shakil intended to stab the accused with knife, at that moment, PW 10 Akbar, son of accused cautioned him and the accused turned around, and the assault intended on the accused by PW 5 cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 6 Shakil fell on the victim. The defence of the accused is that it is PW 5 who stabbed the victim by a knife and he was instrumental for the death of the victim and not the accused.
6] In order to prove the charge of murder levelled against the accused, the prosecution examined 15 witnesses who can be broadly classified under the following heads.
EYE WITNESSES
1) PW 1 - Shahabuddin at exhibit 9. He is also complainant who lodged FIR at exhibit 10 on April 30, 1988.
2) PW 2 - Shabira, widow of the victim at exhibit 11. Her statement was recorded by police on May 1, 1988.
3) PW 3 - Nabilal, son of the victim at exhibit 13. The police recorded his statement on May 1, 1988.
4) PW 5 - Shakil Hasan Shaikh at exhibit 16. He was working as Cleaner on the lorry of the victim
5) PW 7 - Khajabin w/o.Dastigir Mulla/Musalman at exhibit 20. The police recorded her statement on May 2, 1988.
6) PW 10 - Akbar Shaikh s/o.Umar Fullari, son of the accused at exhibit 24. The police recorded his statement on May 2, 1988.
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 7 PANCH WITNESSES
1) PW 4 - Shaikh Shakir Shaikh Bashir at exhibit 14. He is a witness to the panchnama of scene of offence prepared on May 1, 1988 at exhibit 15.
2) PW 9 - Janardhan Pandiarinath Gawade at exhibit 22. He is a witness to the recovery panchnama dated May 3, 1988 prepared at exhibit 23-A in respect of knife Article 7.
3) PW 11 - Suresh Govind Shegar at exhibit 25. He is a witness to the panchnama of seizer of cloths of the accused dated April 30, 1988 at exhibit 26.
4) PW 12 - Ashok Hari Sonawane at exhibit 27. He is a witness to the inquest panchnama dated April 30, 1988 at exhibit 28.
MEDICAL EVIDENCE
1) PW 13 - Dr.Mrs.Ruchi J. Wanchoo at exhibit 29. She had examined the victim in the casualty ward of Rajawadi hospital at about 9:30 pm. on April 30, 1988. She noticed external injury and prepared notings which are at exhibit 30.
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 8
2) PW 15 - Dr.Prakash Dattatraya Ambekar at exhibit 36. He performed autopsy on the dead body of the victim. The post mortem examination notes were placed on record at exhibit 38.
In addition to above, the prosecution examined following witnesses:-
1) PW 6 - Narendra Dhemre at exhibit 18. At the relevant time he was working as Draftsman in P.W.D. and prepared plan of the scene of offence on December 7, 1991.
2) PW 8 - Shaikh Kabir Shaikh Bashir at exhibit 21. Police recorded his statement on May 1, 1988.
3) PW 14 - Shivaji Satupa Patil, at exhibit 33, who is the investigating officer.
7] On the basis of material on record, as set our earlier, the learned Sessions Judge convicted the appellant of the offence punishable under Section 302 IPC and sentenced him to undergo imprisonment for life. It is against this judgment and order, the above appeal is preferred. In support of this appeal, we have heard Mr.Divesh Chamboowala, learned counsel for appellant and Mrs.Shinde, learned APP on behalf of the State. We have been taken through the evidence on record by the learned counsel cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 9 appearing for the parties.
8] As noted earlier, the prosecution has examined in all six eye witnesses. PW 1 Shahabuddin was examined at exhibit 9. He had lodged FIR at exhibit 10. It was set out in the FIR that PW 1 Shahabuddin knew accused for about 10 years as the accused was residing in Manubhai Chawl along with his wife and children. For many years there were quarrels between the accused and the victim. In the year 1984, there was chapter case against the accused and the victim. The accused left the premises of Manubhai chawl and went to reside at Khairaji road. Four months prior to the incident, the accused came back to reside in his room in Manubhai chawl. Even during this four months' period, a quarrel had taken place between the victim and the accused and the accused had beaten the victim.
9] It was further set out in the FIR that on April 30, 1988 PW 1 Shahabuddin returned from work in the evening at about 8 pm to 8:15 pm. After returning home from work, PW 2 Shabira gave water to him for taking bath and she went outside to attend the nature's call. Thereafter, the victim also proceeded to answer the nature's call, after PW 2 Shabira left.
While PW 1 Shahabuddin started taking bath, PW 3 Nabilal came running cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 10 and informed him that the accused is assaulting the victim. As soon as PW 3 Nabilal informed him about the incident, PW 1 Shahabuddin immediately put on his clothes without completing bath and followed Nabilal. He saw that the accused had inflicted blow on the chest of the victim with a knife which was in his right hand and which was near about 1 feet in length (12 inches). At that very moment, PW 2 Shabira reached on the spot. The victim collapsed on account of blow of knife and PW 2 Shabira caught him. Many people, who gathered there, caught the accused. The blood was seen oozing out from the chest of the victim.
The victim was thereafter taken in a rikshaw by PW 1 Shahabuddin and one Gulam. The Doctor attached to Rajawadi hospital examined the victim and declared him dead. The statement of PW 1 Shahabuddin was recorded in Rajawadi hospital and the police took in their possession the dead body of the victim under the panchnama.
10] PW 1 Shahabuddin deposed in his evidence at Exhibit 9 that he came home at about 7:30 pm. to 8:00 pm. on April 30, 1988. PW 2 Shabira was present in the house. He used to take bath after his return from work, and therefore, he asked PW 2 Shabira to get water for taking bath. PW 2 Shabira gave water for him and she went for toilet. The cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 11 bathroom was just in front of their house. He went inside the bathroom. At that time, the victim was also going to toilet. Just when PW 1 Shahabuddin started taking bath, PW 3 Nabilal, son of the victim came to the bathroom and told him that the victim was being assaulted by the accused. Immediately, on hearing this news, he left bathroom and by putting clothes on ran to the place of the incident. When he reached the place of incident, he saw that the accused was stabbing the victim in his abdomen with a big knife. By that time, PW 2 Shabira came there after the stabbing incident. It was he (PW 1 Shahabuddin) who saw the accused piercing the knife and taking out from the abdomen of the victim.
PW 1 Shahabuddin deposed that the victim collapsed on the ground due to stabbing and he hugged the victim. He gave the deceased in the lap of PW 2 Shabira. The victim, thereafter, was taken to Rajawadi Hospital in a rikshaw by PW 1 and one Gulam, where the victim was pronounced dead.
The police came to Rajawadi Hospital and in Sakinaka police station statements of witnesses were recorded. He deposed that the victim was not in a position to speak after the assault.
11] He further deposed that the wearing apparel of the victim namely blue and green coloured Lungi with strips and white banian were drenched cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 12 with blood. He had sustained bleeding injuries. PW 1 Shahabuddin pointed the place near the naval and stated that the victim was stabbed there. He also stated that the clothes such as white coloured paijama and red coloured full sleeves shirt were stained with blood as he hugged the victim. His blood stained clothes were not taken charge of by the police.
12] In the cross-examination, he deposed that he had not seen any persons at the time of occurrence of the incident of quarrel. The accused after stabbing the victim was at the place of incident and he did not see the accused running away. The defence has brought on record the contradictions in the evidence of PW 1 Shahabuddin. In the FIR he had stated that "at that time many people gathered at the said place and they caught Shaikh Umer (accused herein)". He deposed that he did not state before the police the aforesaid sentence and he was unable to afford any explanation as to how the contents marked with red capital "A" quoted above in the FIR exhibit 10 have figured. He also did not see PW 5 Shakil at the time of occurrence of the incident. He had not seen PW 5 Shakil while he was on the way to the victim. He had not seen any quarrel going on between PW 5 Shakil and the accused. He also did not see that victim intervened in the said quarrel between the accused and PW 5 Shakil. He cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 13 maintained that the FIR exhibit 10 was recorded in Sakinaka Police Station and he denied that the FIR exhibit 10 was recorded in Rajawadi Hospital on a blank paper. He stated that the endorsement overleaf the prescribed form of FIR exhibit 10 to the effect that the FIR recorded in Rajawadi Hospital on a plain paper, was not true and correct. He deposed that the FIR exhibit 10 must have been recorded around 11.00 pm. to 11.30 pm. on the day of incident i.e.April 30, 1988. He had not identified the dead body of the victim before the police prior to filing of the FIR exhibit 10. The inquest panchnama of dead body of the victim did not take place in his presence. The contents appearing in FIR marked with red capital "B" are to the following effect:-
"within a short period, police officers arrived there from Sakinaka Police Station and took in their possession the dead body of Taimur under a panchnama."
He could not afford any explanation as to how the above contents figured in the FIR exhibit 10. He did not see PW 5 Shakil and accused. He denied that he himself, PW 5 Shakil and the victim assaulted the accused.
He denied that while wife of accused Khatunbi came to rescue the accused and that, he assaulted Khatunbi by means of an iron bar. He cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 14 denied that on account of the alleged assault, Khatunbi fell on the road.
He could not give any reason why the contents marked with red capital "C"
to the following effect appeared in the FIR exhibit 10:-
"He is residing in the Manubhai chawl itself along with his wife and children."
13] He further deposed that he did not see accused pulling down the victim by catching his legs. He denied that the accused pinned down the victim by catching the hands in the presence of PW 5 Shakil and Gulab.
He denied that the PW 5 was on the verge of stabbing the accused. He further denied that the son of accused by name Zilali cautioned the accused that PW 5 Shakil was stabbing him. He further denied that hearing cautions, the accused turned and the blow fell on the body of the victim. He could not give any reason why the contents marked with red capital "D" to the following effect appeared in the FIR exhibit 10:-
" For last many years, there used to be hurling of abuses, fighting and quarrels between my brother Taimur and Shaikh Umar Haidar Sab on the issue of Union affairs. In the year 1984, there were `Chapter cases' against the said Shaikh Umar Haidar Sab & my brother.
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 15 PW 1 Shahabuddin could not afford any explanation as to how the contents marked with red capital "E" which are to the following effect appeared in the FIR exhibit 10.
"Thereafter, Shaikh Umar Haidar Sab had left the said premises of Manubhai Chawl and had gone to reside at Khairaji road and during that period his room in the said Manubhai chawl remained locked. However, since last four months Shaikh Umar Haidar Sab came back to reside in that very room along with his family"
He further deposed that he saw accused inflicting a blow on the chest of the victim with a knife which was in the right hand of the accused and which was near about 1 ft. in length. He did not state before the police the contents marked with red capital "F" which are to the following effect:-
During the said 4 months period, a quarrel had taken place between my brother Taimur and Shaikh Umar and he (Shaikh) had beaten up my brother.
He admitted that there is a small shop of confectionery in front of the house of accused. However, he expressed ignorance about the person who runs the said shop. He denied that one lady by name Anisa was in cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 16 that shop at the time of occurrence of the incident.
14] PW 2 Shabira deposed that on April 30, 1988 the victim was along with one Kasim driver and Gulab. They were sitting on a cot with the victim. PW 5 Shakil was not present there. She reiterated that PW 1 Shahabuddin returned home at around 7:00 pm to 7:30 pm and as he used to take bath after returning from the work, he asked her to get water for bath. She gave him water, and thereafter, went to toilet. When she had not even reached the toilet, she heard commotion. Hearing the commotion, she returned to her house running. She saw the accused stabbing the victim by means of a knife on left side of chest. She saw the incident of assault at a place which was close to her house. The moment she saw the incident, she heard the victim screaming "Ya Allah Mai Mara Gaya". Immediately, she took the victim in her lap when she heard the victim saying "Umarne Mereko Mara, Dushmanka Badala Le Liya". At the time of actual assault nobody was present, and after the assault, people gathered there. Due to stabbing, the victim was profusely bleeding. PW 1 Shahabuddin and PW 3 Nabilal came there. Kasam Driver, Gulab and a lady by name Khajabin (PW 7) also came there. When PW 3 Nabilal came there he told her that it was the accused who had stabbed the victim.
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 17 She could not assign any reason why the accused had assaulted the victim.
15] In the cross-examination, she deposed that she had not seen PW 5 Shakil sitting on the Cot with the victim. She admitted that she did not state before the police the contents marked with capital red "A" to the following effect:-
".................Shakil cleaner, who is working on the truck, were also sitting there and chitchatting."
PW 2 Shabira further stated that she did not remember whether she stated before the police the contents marked with red capital A in her statement dated May 1, 1988. She denied that PW 5 Shakil was present with the victim sitting on the cot and that she deliberately suppressed the said fact. She admitted that she went to toilet and the victim was sitting on the cot. After 5-10 minutes she heard commotion. The toilet room was at a distance of 5 to 10 minutes from the house of accused. When she went near the toilet room, she heard commotion and when she returned to the the place of incident, she witnessed the incident of assault from a distance of about 10 feet. She did not see any quarrel between the accused and the victim and she had witnessed the fighting between the accused and cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 18 the victim and she heard abuses being exchanged. She deposed that she was the first person to reach the place of occurrence. She had seen the accused when he was taking out the weapon from the body of the victim.
She admitted that she had not seen the accused actually stabbing the victim. She was the first person who had reached the spot when the knife was removed from the body of the victim. PW 1 Shahabuddin and PW 3 Nabilal came when she had taken the victim on her lap. She has further admitted that she did not remember whether the accused had taken out the knife when PW 1 Shahabuddin and PW 3 Nabilal came there.
She further stated that she had not seen PW 1 Shahabuddin at the time of incident. She denied the suggestion given to her that it was PW 5 Shakil who took out the knife and was on the verge of stabbing the accused at that time son of the accused cautioned the accused. She also deposed that she did not state before the police the contents marked with red capital "B" to the following effect :-
" My husband Taimur was in the Union of Dr.Datta Samant.
Umar was also in the same union. However, there was enmity between them on the issue of leadership of workers and chawl, and therefore, Umar had gone to reside at Khairani road and had come back to reside here since last four cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 19 months, and from that time, there used to be quarrels and hurling of abuses between them."
She reiterated that PW 3 Nabilal disclosed to her that the victim was stabbed by the accused. This disclosure was made after she had witnessed the incident. She denied that PW 3 Nabilal did not make any such disclosure to her and that PW 3 Nabilal came to the scene of offence after the incident was over. She stated that PW 3 Nabilal was present there and he had gone to call his uncle PW 1 Shahabuddin after the occurrence of the incident. She also stated that she had not seen PW 1 Shahabuddin at the time of occurrence.
16] The prosecution also examined PW 3 Nabilal at exhibit 13. At the time of his testimony, he was 12 years old. The learned trial Judge ascertained his competency to give evidence, and thereafter, administered the oath to him PW 3 deposed that he knows the incident of killing the victim did take place about 4 years ago. He was, however, not able to give date of occurrence of killing the victim. According to him, the incident took place at around 8:30 am. He further deposed that at the time of occurrence of the incident, PW 2 Shabira had gone to toilet and he was cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 20 playing in the play ground which is quite close to the scene of offence. His uncle, PW 1 Shahabuddin was then taking bath in the bathroom. He saw quarrel going on between the victim and the accused near the house of the accused. Initially, altercations took place between the victim and the accused. He saw that the accused took out a knife and stabbed the victim on his chest. When the victim was stabbed, he uttered the words "Mai Mar Gaya". At that time PW 2 Shabira came from toilet. PW 1 Shahabuddin also came to the place of occurrence. After the incident, the accused ran away.
17] In the cross-examination, PW 3 Nabilal admitted that he is unable to read the watch and he is unable to tell what was the time after looking to the wall-clock in the court room. When the quarrel ensued between the victim and the accused, he was at a distance of 10 to 12 feet, playing in the play ground. The play ground is in front of the door of the house of the accused. He heard commotion of quarrel and he was attracted to the place of incident. He saw the victim and the accused were only quarreling.
On seeing the quarrel, he went to call his uncle PW 1 Shahabuddin.
When he had gone to call his uncle, he had seen PW 2 Shabira present at the seen of the offence. When he had gone to call PW 1 Shahabuddin, the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 21 stabbing was over and PW 1 came after the the stabbing incident was over. He further deposed that the victim had not asked him to call PW 1 Shahabuddin and that PW 2 Shabira came on the spot after the victim was stabbed. The accused ran away when PW 2 Shabira reached the scene of offence. He also stated that he had not seen PW 5 Shakil at the scene of offence. Gulab had also come after the incident of stabbing was over.
He denied that PW 1 Shahabuddin assaulted Khatunbi, wife of accused with an iron rod. He had not seen any injury on the person of Khatunbi.
PW 1 Shahabuddin tried to chase and catch the accused. He also deposed that the victim was working in the Union and the office of the Union was in their house. He denied the suggestion that the victim was injured on account of blow of PW 5 Shakil which fell on him. He admitted that PW 2 Shabira told that he was to come to court to give evidence. The defence could not bring on record any contradiction or omission in the evidence of PW 3 Nabilal.
18] The prosecution has also examined PW 5 Shakil at exhibit 16. He claims to be an eye witness to the incident. He deposed that he was working as a cleaner on the lorry of the victim. He came to the house of the victim in order to find out whether he had any work to be performed.
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 22 When he came to the house of the victim, he saw victim, Gulab and Kasim sitting on a wooden coach (Cot). He made inquiry to the victim whether he had any work. He was told by the victim to take out the punctured tyre and refit the same to the lorry. When he was proceedings to the lorry he saw the accused standing in front of his house. The accused started abusing him. He, however, kept quite. The victim came from behind with water contained in a tin pot as he wanted to go to the toilet. The victim then rebuked the accused as to why he was hirling abuses to PW 5 Shakil.
Then a fight took place between the victim and the accused. PW 5 Shakil intervened to save the victim from the hands of the accused. Khatunbi, wife of accused also intervened and was trying to rescue the accused from the hands of the victim. At that time accused gave jurk to Khatunbi. Due to the jurk, Khatunbi fell on the ground and the then accused whisked out a knife. The moment accused took out the knife, PW 5 Shakil released the victim from his hands. He saw the accused stabbed the victim by giving a blow of knife on his left chest. Due to stabbing the deceased fell on the road. The moment the victim was stabbed by the accused, he gave screams saying "Ye Allah Mai Mar Gaya". The moment he screamed, he bleeded through his mouth. Then PW 1 Shahabuddin, PW 2 Shabira and cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 23 PW 3 Nabilal came at the scene of offence. This witness could not assign any reason why the accused had stabbed the victim.
19] In the cross-examination, he deposed that he was present at the scene of occurrence for about 10 to 15 minutes after the incident was over.
After the victim was removed from the place of incident to the hospital he came home. He deposed that PW 1 Shahabuddin was not present at the time of incident as he was taking bath. PW 2 Shabira was also not present at the time of occurrence of the incident. It was further stated that Khatunbi, wife of accused fell on the ground because of the push given by the accused. He did not see any bleeding injury on the head of Khatunbi, as also he did not see any 7 inches long wound on the head of the Khatunbi. He did not feel it necessary to accompany the wife, brother of the victim and the victim who had gone to hospital. Though the police arrived at the seen of offence after the victim was taken to the hospital within two minutes, the police men did not make any inquiry with him. He further stated that he was not knowing the reason why the accused was abusing him. He admitted that victim pounced upon the accused and then the scuffle started between the victim and accused.
20] He did not see the accused being chased after the incident. The cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 24 witnesses PW 1 Shahabuddin, PW 2 Shabira, Gulab and PW 3 Nabilal gathered on the scene of offence after he had shouted. PW 5 Shakil deposed that he had seen PW 3 who was playing in the play ground near the place of offence with some children before the incident and PW 3 Nabilal was present when the accused assaulted the victim. He did not know whether PW 3 had gone to call PW 1 Shahabuddin. He further deposed that he did not know whether the accused had any reason to assault the victim. He feigned ignorance about the fact that the victim and the accused were working for a labour union. He, however, admitted that he knew that the victim was a member of the Union headed by Dr.Datta Samant. The defence has brought on record certain contradictions. He deposed that he did not state before the police that the relationship between the accused and the victim were inimical on account of union. He did not state before the police the contents marked with red capital "A" to the following effect:-
" Both, Taimoor and Umar were the members of the Union of Datta Samant. Later on Taimoor was acting as a leader on behalf of the Vigilance Committee formed by an advocate viz.Murudkar. Umar was acting as a leader in the union of Dina Bama Patil, which was in existance prior to the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 25 Union of Datta Samant. Taimoor used to collect monies from people for doing their work. Umar used to oppose him. On account thereof there was an enmity between both of them.
About 1 - 1 ½ years back, a quarrel had taken place between Taimoor and Umar. At that time Umar had gone to stay at Kairali Road. However he had come to stay at Manubhai Chawl only four months back. Since then the enmity between them have been increased. Only because of this enmity Umar has killed Taimoor."
He could not afford any reason how he gave contradictory statement in his deposition. He did not state before the police that the contents marked with red capital "B" to the following effect:-
" I saw that Khajabi and Kasam from chawl had also
come people were gathered."
He could not afford any explanation why he gave contrary statement to the statement marked exhibit "X".
21] The prosecution has also examined PW 7 Khajabin Dastgir Mulla/Musalman at exhibit 20. She claims to be an eye witness to the incident. She deposed that she saw the quarrel going on between PW 5 cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 26 Shakil and the accused. At that time she saw the victim going towards the toilet. She also saw the quarrel between the accused and the victim. She saw the accused took out a knife and stabbed the victim. He dealt stab blow on the left side of the chest of the victim. Due to assault, the victim fell on the ground. When the wife of the victim had come at the seen of offence, the victim had fallen on the ground. Khatunbi, wife of the accused intervened and told the accused not to assault the victim. Khatunbi fell on the ground due to push given by the accused.
22] In the cross-examination, she deposed that she was knowing shop keeper Mehaboob, however, he was not present in the shop and his daughter was present in the shop. Her name was Munna. This witness was not knowing whether the name of the daughter was Anisa. She did not name the daughter as Anisa before the Police. She could not assign any reason why the contents marked with red capital "A" to the following effect appeared in her statement before police:-
".... Anisa closed down the shop after I purchased the sweets."
She did not state before the police that the quarrel took place between PW 5 Shakil and the accused. She also deposed that she had not seen PW 2 cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 27 Shabira when the quarrel took place between the accused and PW 5. She did not state before the police that PW 2 Shabira at that time had gone to toilet. She further stated that PW 1 Shahabuddin was not present when quarrel between PW 5 Shakil and the accused was going on. PW 1 Shahabuddin came afterwards. PW 1 Shahabuddin and PW 5 Shakil were present when the quarrel between the victim and the accused was going on. She denied that PW 1 Shahabuddin dealt a blow of an iron bar on the head of Khatunbi, wife of the accused and on account of that she fell on the ground. She volunteered that Khatunbi fell on the ground as the accused pushed her. She could not give any reason as to why the statement marked with capital "B" to the following effect appeared in her statement :
She was pushed by somebody and on account thereof she fell down.
She denied that PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal came after the victim fell on the ground. She did not state before the police that PW 3 Nabilal and PW 1 Shahabuddin came after victim fell on the ground. She stated that the contents marked with red capital "C" in her statement before the police to the following effect were not correct.
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 28 .... his brother and younger son viz. Nabilal, came from the direction of his house; and went towards the place where Taimoor had She did not witness any talk between PW 5 Shakil and PW 1 Shahabuddin. She did not state before the police that Khatunbi, wife of accused fell on the ground on account of giddiness. She did not state the contents marked with red capital "D" in her statement before the police to the following effect:-
She is always ill. She has fallen on account of giddiness and on account of a blow.
23] The prosecution also examined PW 10 Akbar Shaikh s/o.Umar Fullari at exhibit 24. He is the son of accused and claims to be an eye witness. He deposed that PW 5 Shakil used to abuse the accused. On the day of incident, the accused questioned PW 5 Shakil as to why he was being abused. At that time, the victim came towards his house and started giving fist blows to the accused. His mother Khatunbi intervened to separate the quarrel. PW 1 Shahabuddin came there and he dealt blow by means of a chain on the head of Khatunbi. When the accused was looking at Khatunbi, the victim gave kick blow from backside. The accused cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 29 caught hold of the victim and the victim fell on the ground. The accused was lying on the body of victim. PW 5 took out a knife and was on the verge of stabbing the accused, but, the younger brother of this witness namely Zilali shouted cautioning the accused to save from the assault of PW 5 Shakil. This witness admitted that the scuffle took place between the victim and accused. At that time PW 3 Nabilal went to call his uncle PW 1 Shahabuddin. He admitted that PW 1 Shahabuddin came there. He further admitted that when the scuffle between the accused and the victim took place, PW 5 Shakil ran away. He further admitted that Khatunbi, his mother intervened to separate the quarrel. He denied that the accused pushed his mother Khatunbi.
24] He did not state the contents marked with red capital "A" to the police which are to the following effect :-
" At that time, father Umar pushed her angrily."
He could not give any reason as to why the statement marked with red capital "A" appeared his statement. He did not state the contents marked with red capital "B" to the police which are to the following effect :
".....stabbed Taimoor in his chest."
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 30 He could not assign any reason by why contents marked with red capital "B" appeared in his statement. He did not state the contents marked with red capital "C" to the police which are to the following effect :-
" The father, together with knife, went towards the truck standing there."
He could not afford any reason why the contents marked with red capital "C" appeared in his statement. He did not state the contents marked with red capital "D" to the police which are to the following effect :-
"Shabuddin had come running at the time of tussle and before that mother had fallen due to push."
In the cross-examination, he deposed that he was arrested by the police and was taken to the police station on the date of incident at 10 pm. to 11 pm. He was detained in the police station and was beaten by the police.
On the next date also he was beaten by the police, and thereafter, he agreed to make a statement as police wanted him to make such statement.
25] The prosecution has also examined panch witnesses to sustain the charge. PW 4 Shaikh Shakir Shaikh Bashir is examined at exhibit 14. He cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 31 is panch witness to the spot panchnama dated May 1, 1988 exhibit 15. He deposed that PW 1 Shahabuddin pointed out the scene of offence to the panchas and police. In his presence, measurements of the scene of offence were taken. He found blood spread on the ground. Scrappings of blood stained earth were collected in his presence. There was an electric pole on the scene of offence. The shop of biscuitwala (Mehboob) is about 10 feet from the place of occurrence. In the cross-examination, he deposed that there was a sizable crowd gathered on the scene of offence.
He was standing near the scene of offence since inception i.e.the commencement of the panchnama. PW 1 Shahabuddin showed house of the accused to P.S.I. Ambre. He, however, did not show the house of the victim to P.S.I. Ambre. He could not give any reason why there was reference of the said fact in the panchnama. He also deposed that there was a electric lamp in the shop of biscuitwala.
26] PW 9 Janardhan Gawade was examined at exhibit 22. He is a witness of recovery of knife (article 7). He deposed that he was called to Sakinaka police station. He was shown the accused in his presence. The police questioned the accused. In the presence of panchas, the accused agreed to show the knife. The memorandum of the statement volunteered cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 32 by the accused was made. After that the panchas, the accused and the police sat in a jeep and went to Saki Vihar road. The jeep stopped near one open place. Thereafter the accused, the police and the panchas went near one tree the accused took out one knife which was beneath one tree. The accused took out the knife from a bush and produced it. The knife was about one ft. in length. The blade of knife was opened in his presence. The blade was found having blood stains. The knife had a brass handle.
27] In the cross-examination, he admitted that he was removed from the service, because of his abstention and after that he started the business.
The defence brought on record the different addresses of these witness as also occupations. He admitted that the police did not give him any information about the crime in which the accused was involved. He further deposed that the knife was found in bush. The panchas along with the accused and the police went to ditch. They went to ditch through Manubhai Chawl. The Chawl was near the ditch by about 25 to 30 feet. People were seen passing nearby the chawl. He further stated that the contents marked with red capital A in the panchnama at exhibit 23 to the following effect are not true and correct.
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 33 Inspector Patil explained in brief about Sakinaka police station C.R. No.246/88 under Section 302 of I.P.C.
It was accused who opened the knife by pressing the button. He denied that the knife was in open condition. He stated that a reference to that effect appeared in the panchnama marked with red capital B to the following effect was true and correct:-
"....took out a knife in the opened condition from the grass under the shrubs"
He could not afford any explanation as to why there was no reference in the panchnama that it was accused who had pressed the button and opened the knife.
28] The prosecution examined PW 11 Suresh Govind Shegar at exhibit
25. He is a witness to the panchnama dated April 30, 1988 of seizer of cloths of the accused at exhibit 26. He deposed that in their presence the clothes on the person of the accused namely one Nehru shirt (Article 6), one banian (Article 5) and one bluish coloured Lungi (Article 1) were removed. He saw blood marks on the shirt and the Lungi. The clothes were wrapped in a bundle and the panchnama was made. He identified cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 34 the clothes. In the cross-examination he admitted that the above articles were not wrapped in three separate bundles. The wrapper was not sealed in his presence. His signature was obtained on the panchnama and not on the wrapper. He denied that the Articles 1, 5 and 6 were not removed from the person of the accused in his presence.
29] The prosecution also examined PW 12 Ashok Hari Sonawane at exhibit 27 . He is panch to the inquest panchnama dated April 30, 1988 exhibit 28. He deposed that the inquest panchnama of the dead body was made in his presence and brother of the victim, PW 1 Shahabuddin. The panchnama commenced at around 10:15 pm. and was over at around 10:45 pm. He deposed that the panchnama was not made in his presence.
In the cross-examination, he deposed that the police men were present in the hospital before the panchnama exhibit 28 was drawn. He had not met PW 1 Shahabuddin before the panchnama and PW 1 Shahabuddin did not tell him that the victim was his brother. He did not ask any question to PW 1 Shahabuddin. He further stated that it did not happen that he questioned PW 1 Shahabuddin and thereafter he disclosed his name as Shahabuddin.
PW 1 Shahabuddin did not tell him that the dead body was of his brother Taimur. He could not state why a reference to the said fact that appeared cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 35 in the bracketed portion marked with capital "A" in the panchnama exhibit 28 to the following effect:-.
" When the person, who was present at the said place, was asked about his name he gave his name as Shahabuddin Nabilal Tasewale, muslim 26 years, and the said person identified the abovementioned dead body and stted that the same was of his real brother....."
He denied that PW 1 Shahabuddin was not present there. He identified the clothes of the victim such as Lungi (Article 2), baniyan (Article 3) and Nehru shirt (Article 4) which were on the person of the dead body of the victim.
30] The prosecution has led the medical evidence in the shape of PW 13 Dr.Mrs.Ruchi J. Wanchoo. She examined the victim in Rajawadi Hospital at about 9:30 pm. on April 30, 1988. She noticed external injuries and prepared notings which are at exhibit 30. PW 15 Dr.Prakash Dattatraya Ambekar was examined at exhibit 36. He performed autopsy on the dead body of the victim. He produced on record the post mortem notes exhibit 38. He deposed that he narrated the external as well as internal injuries on the person of the victim. He opined that the cause of cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 36 death of victim was shock due to internal haemorrhage due to injury and rupture of left lung, unnatural. He was shown a knife (Article 7) and, after physically examining the same, he opined that the injury on the victim could have been caused due to infliction of blow by means of it. He opined that the above injury on the person of the victim was sufficient in the ordinary course of nature to cause death. In the cross-examination, PW 15 Dr.Prakash stated that no faces in the large intestine were detected.
31] In addition to above, the prosecution examined PW 6 Narendra Gurudas Dhemre at exhibit 18. At the relevant time, he was working as a Draftsman in the Public Works Department of the presidency Division at Bombay and on December 7, 1991. He prepared a plan exhibit 19. The prosecution also examined PW 8 Shaikh Kabir Shaikh Bashir at exhibit 21.
He deposed that on April 30, 1988 he was in his house when the incident took place. Upon hearing commotion, he came out and went to the place where the quarrel was going on. When he went there he saw the victim in bleeding condition. In the cross-examination, he deposed that he saw the victim lying on the ground in a wounded condition. He, however, did not see anybody else lying near the victim. He did not remember whether he had seen PW 1 Shahabuddin at the place of incident. He saw PW 2 cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 37 Shabira there. He did not remember whether he had seen PW 5 Shakil who is his cousin. In the cross-examination, the defence has brought on record certain contradictions.
32] The prosecution has examined PW 14 Shivaji Satupa Patil at exhibit 22 who is the Investigating Officer. He deposed that on April 30, 1988 he was working as supervising officer on night duty. At around 9:20 pm., on the basis of a telephonic information which PSI Amre had received in the police station, he along with PSI Amre and other police staff proceeded to Rajawadi Hospital. He saw the dead body of the victim in the hospital.
PW 1 Shahabuddin was near the dead body. He made inquiry with PW 1 Shahabuddin and recorded FIR exhibit 10. The FIR was in the handwriting of PSI Amre and he deposed that he is acquainted with the handwriting of PSI Amre. He got Crime Register Number from the police station on the basis of exhibit 10 lodged by PW 1 Shahabuddin. He registered an offence punishable under Section 302 IPC against the accused vide Sakinaka Police Station C.R.No.246/88. The crime was registered when he went to Sakinaka Police Station. He deposed that the inquest panchnama on the dead body of the victim which was pointed out by PW 1 Shahabuddin, was made. He disclosed a stab injury on the left side of the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 38 chest of victim and the wearing apparel on the person of the victim were stained with blood. He identified the clothes of the victim such as Lungi (Article 2), Baniyan (Article 3) and quarter pant (Article 4) and they were taken charge of under the inquest exhibit 28. In Rajawadi Hospital PSI Amre recorded FIR of Khatunbi alleging that she was assaulted by the victim and PW 1 Shahabuddin. On the basis of FIR lodged by Khatunbi, an offence under Section 324 read with Section 114 IPC was registered against the victim and PW 1 Shahabuddin vide Sakinaka Police Station C.R.No.247/88. The Blood stained clothes of the accused namely yellow coloured shirt, green coloured lungi and one underwear were taken charge of by drawing the panchnama exhibit 26. He identified the clothes of the accused namely Lungi (Article 1), Banian (Article 5) and Yellow coloured shirt (Article 6). The panchnama of the scene of offence was drawn in his presence which bore his signature and signatures of the panchas. He recorded statements of PW 2 Shabira, PW 3 Nabilal, Kasim, Mehmood, Mulla and Gulab at the night intervening April 30, 1988 and May 1, 1988.
On May 2, 1988 he recorded statements of Anisa Mehboob, Haji Malang Shaikh and PW 10 Akbar Shaikh. PW 10 Akbar stated in his statement before him the contents marked with red capital "A" which are to the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:09 ::: 39 following effect:-
"At that time, father Umar pushed her angrily."
He further deposed that PW 10 stated before him the contents marked with red capital "B" to the following effect:-
"stabbed Taimoor in his chest"
He further deposed that PW 10 stated before him the contents marked with red capital "C" to the following effect:-
"The father, together with knife, went towards the truck standing there."
He further deposed that PW 10 stated before him the contents marked with red capital "D" to the following effect:-
"Shahabuddin had come running at the time of tussle and before that mother had fallen due to push"
The statement of PW 10 Akbar that he did not make statements marked with red capital "A", "B", "C" and "D", was false. On the basis of memorandum exhibit 23, the accused led him, PSI Amre, two panchas and cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 40 other policemen to one bushy area behind Manubhai Chawl. The said area is at the backside of the house of the accused. The accused took out one knife which was inside the bush. The weapon produced by the accused was a Rampuri knife. The blade of the knife was stained with blood. It was attached under the panchnama exhibit 23-A. He identified the knife (Article 7). The knife was sealed and labeled. On May 7, 1988 the clothes of the victim i.e. blood stained banian (Article 3), blood stained lungi (Article 2) and underpant (Article 4) as also the clothes of the accused i.e.yellow coloured blood stained shirt (Article 6), banian (Article
5) and blood stained lungi (Article 1) and the articles to viz. the sample earth, the blood stained scrappings of the earth were sent to the Chemical Analyser for analysis. He produced the report of Chemical Analyser at exhibit 25.
33] In the cross-examination, he deposed that the FIR exhibit 10 of PW 1 Shahabuddin was recorded at 11:05 pm. He denied that the FIR exhibit 10 of PW 1 Shahabuddin was not recorded in Rajawadi Hospital. The inquest on the dead of the victim was made after recording FIR exhibit 10.
PW 1 Shahabuddin identified the dead body of the victim as of his brother.
He denied that the FIR exhibit 10 was subsequently recorded and cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 41 registered in the police station. The knife (Article 7) was not sent to the finger print expert. He further deposed that he recorded the statement of Anisa Mehboob. He admitted that Anisa was a material eye witness and that she was available as a witness to the prosecution. He deposed that in so far as the FIR lodged by Khatunbi, wife of the accused is concerned, B-Summary report was recommended by Ramdas Kamat who was the then Senior Police Inspector. The B-Summary report exhibit 42 was in his handwriting. He further deposed that Dr.Datta Samant approached him in Sakinaka Police Station to see the accused. This is evidence led by the prosecution in order to establish the charge against the accused.
34] The defence led evidence of Khatunbi, wife of accused at exhibit 46.
She deposed that the incident took place on April 30, 1988 at about 8:30 pm. PW 5 Shakil came there. The accused was in his house. At that time PW 5 Shakil started hurling abuses to the accused. Thereafter, the victim came and joined PW 5 Shakil. They both started hurling abuses.
She intervened and tried to save the accused from the abuses of PW 5 Shakil and the victim. Thereafter, PW 1 Shahabuddin came there and gave a blow of iron bar to her. The length of the iron bar was about 3 feet.
On account of that blow, she sustained bleeding injuries. She became cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 42 unconscious and fell on the ground. She did not witness what happened thereafter. She did not remember whether she had given any statement in Rajawadi Hospital.
35] Mr.Chamboowala, learned counsel for the appellant raised the following contentions:
i) The testimony of PW 1 Shahabuddin, PW 2 Shabira, PW 3 Nabilal, PW 5 Shakil, PW 7 Khajabin and PW 10 Akbar Shaikh is wholly unreliable. These witnesses cannot be said to be an eye witnesses to the incident in question. The case of the prosecution is that the victim died on account of single blow of knife. He submitted that each of the witness claims to have seen the accused stabbing the victim. Each of the witness rules out the presence of other eye witnesses. In this state of affairs, it is to be held that none of these eye witnesses actually witnessed the stabbing and their evidence does not inspire confidence.
ii) In the instant case, Khatunbi, wife of accused sustained injury.
The prosecution has not explained this injury. In view of this, the prosecution has not established the genesis of the incident. He submitted that if the prosecution has not explained the injury of cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 43 Khatunbi, certain consequences follow and the accused is entitled to the benefit of doubt. In support of this submission, he relied upon several judgments, reference to which will be made at an appropriate place. The evidence on record and in particular the evidence of PW 5 Shakil indicates that it was the victim who was aggressor. PW 5 Shakil deposed that the victim pounced upon the accused.
iii) The prosecution has not brought on record the motive. In fact, the prosecution witnesses have suppressed the aspect of union rivalry between the accused and the victim. The accused and the victim were the members of the one and the same union. However, there was dispute between them about the leadership of the said union. The prosecution witnesses have suppressed this vital aspect in the deposition.
iv) The evidence of prosecution witnesses does not inspire confidence and probabelizes the defence of the accused. It has come on record that the altercations took place between the accused and the victim and PW 5 Shakil was present at the time of incident. After Khatunbi, wife of accused fell down, it was PW 5 cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 44 Shakil intended to inflict blow of knife on the accused. The accused had pinned down the victim and the victim was lying on the ground.
The victim's back was on the ground and on the top of the victim, it was the accused who had pinned down the victim. When PW 5 Shakil intended to give stab, one of the sons of accused Gilali shouted and cautioned the accused. The accused turned around and blow of PW 5 fell on the victim. It is, therefore, submitted that it was PW 5 who was responsible for inflicting injury on the victim.
v) There is a serious doubt about recording of FIR exhibit 10 first and drawing the inquest subsequently. FIR 10 indicates that the inquest was drawn earlier, however, inquest disclosed C.R. number of the case. It was further submitted that the case of the prosecution does not inspire confidence.
vi) Though the police recorded statement of Anisa Mehboob and the Investigating Officer admitted that she was a material eye witness, the prosecution did not examin her. All the eye witnesses except PW 10 Akbar Shaikh are the interested witnesses and on this count also their evidence is wholly unreliable. In support of this submission, as regards the appreciation of evidence, cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 45 Mr.Chamboowala, learned counsel relied upon several judgments, reference to which will be made at an appropriate place.
vii) When there are two sets of evidence each one contradicts the other, it would be difficult to convict the accused and the benefit of doubt has to be given to the accused. One set of evidence consists of evidence of PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal.
The other set of evidence consists of PW 5 Shakil and PW 7 Khajabin.
viii) The investigation is showdy and the witnesses are partisan the accused is entitled to benefit of doubt. Mr.Chamboowala relied upon the judgments in support of this submission, reference to which will be made at appropriate place.
ix) The recovery of knife (Article 7) under Section 27 of the Indian Evidence Act, 1872 is doubtful. The alleged recovery of knife (Article
7) was at open place which is a public place, and therefore, reasonably be excluded from consideration.
x) Alternatively, it was submitted that there was no intention on the part of the accused to commit the murder of the victim. The evidence on record indicates that there was scuffle between the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 46 accused and the victim and on the spur of moment, the accused inflicted blow of knife on the victim. The accused never aimed to inflict a blow on the vital part of the body viz.the chest of the victim.
At any rate, the accused cannot be held guilty for commission of offence punishable under Section 302 IPC. At the most, the accused can be said to have committed the offence punishable under Section 304 Part II IPC.
36] Mr.Chamboowala, learned counsel for the appellant further submitted that the perusal of testimony of eye witnesses PW 1 Shahabuddin, PW 2 Shabira, PW 3 Nabilal, PW 5 Shakil and PW 7 Khajabin does not inspire confidence. PW 1 Shahabuddin is the complainant who lodged the FIR exhibit 10. On the aspect of inflicting blow of knife by the accused to the victim, in the examination-in-chief, he deposed that the accused stabbed the victim in his abdomen with a big knife. By the time PW 2 Shabira came there, the stabbing was over. It was he who saw the accused piercing the knife and taking out from the abdomen of the victim. In the cross-examination, he deposed that he had not seen any person at the time of occurrence of the incident. In fact, the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 47 presence of PW 5 Shakil is not disclosed even in the FIR exhibit 10 also in the deposition by PW 1 Shahabuddin. PW 1 Shahabuddin deposed that when he was about to start taking bath, PW 3 Nabilal came to the bathroom and informed that the victim was being assaulted by the accused. Mr.Chamboowala, learned counsel for the appellant submitted that PW 1 Shahabuddin rules out the presence of PW 2 Shabira and PW 5 Shakil as also PW 7 Khajabin. He further submitted that in so far as PW 3 Nabilal is concerned, he did not depose either in the examination-in-chief or in the cross-examination that PW 3 Nabilal was present when the accused actually inflicted blow of knife on the chest of the victim. In fact in the examination-in-chief, PW 1 Shahabuddin pointed out the place near naval and stated that the victim was stabbed there. He further stated that the victim was not in a position to talk after the assault.
37] As against this, PW 15 Dr.Prakash Ambekar who had performed the autopsy on the dead body of the victim and who had produced the post mortem notes exhibit 36 on record deposed that he noticed the following external injuries on the person of the victim :-
I.W. on left pre cordium oblique in direction measuring 4 cm x 2 cm x 10 cm lying just laternal to the sternal cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 48 border and 2, 5 on below the medial third of clavicle on the region of 2nd left rib.
On internal examination, he noticed the following injuries:-
Inter costal muscle tear in between the left and 3rd rib 3 cm x 2 cm. The jaematoma surrounding the wound and spreading from 2nd to 7th left ribs. Right lung was found normal. Left lung penetrating wound 2 cm 1 cm x lung substance deep corresponding to the above wound left lung was found ruptured and haemothorax about 200-300 ml. Blood in left mediastinum.
In his opinion, the cause of death of the victim was shock due to internal haemorrhage due to injury and rupture of left lung, unnatural.
Mr.Chamboowala, learned counsel for appellant, therefore, submitted that if PW 1 Shahabuddin is unable to state exactly where the blow of knife was inflicted on the victim, he cannot be considered as an eye witness.
Even otherwise, considering the vital contradictions and omissions in the deposition of PW 1 Shahabuddin, his evidence is wholly unreliable and does not inspire confidence.
38] In so far as evidence of PW 2 Shabira is concerned, she deposed cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 49 that she went to toilet. On hearing the commotion, she returned to her house and saw that the victim is stabbed by means of a knife on the left side of his chest. PW 1 Shahabuddin, PW 3 Nabilal and PW 7 Khatunbi with others came there afterwards. PW 3 Nabilal told her that it was the accused who had stabbed the victim. In the examination-in-chief, she deposed that she was the first person to reach the place of occurrence.
She, however, admitted that she had not seen the accused actually stabbing the victim and that she was the first person who had reached the spot when the knife was being removed from the body of the victim. Then, PW 2 Shabira took the victim in the lap. She also deposed that she had not seen PW 5 Shakil at the occurrence of the incident. On the basis of this, Mr.Chamboowala, learned counsel for the appellant, submitted that it was PW 2 who claims to have the first person to reach the place of occurrence. She had not actually seen the accused stabbing the victim and she claims to have seen the accused while he was taking out the weapon from the body of the victim. Considering her evidence, PW 1 Shahabuddin, PW 3 Nabilal and PW 5 Shakil cannot be said to be eye witnesses. Even, PW 2 Shabira cannot be said to be an eye witnesses as she admitted in the cross-examination that she had not seen the accused cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 50 actually stabbing the victim. Even otherwise, considering the vital contradictions and omissions in the deposition of PW 2 Shabira, her evidence is wholly unrealistic and does not inspire the confidence.
39] In so far as the evidence of PW 3 Nabilal is concerned, Mr.Chamboowala, learned counsel for appellant, submitted that he cannot be considered as an eye witness. In the examination-in-chief, PW 3 Nabilal deposed that the incident took place at around 8.20 p.m. whereas the incident in question alleged to have taken place in the night after 8 pm. PW 3 Nabilal deposed that while he was playing in the play ground he saw that the victim and the accused were quarreling. On seeing quarrel he went to call his uncle. When he had gone to call his uncle, he had seen PW 2 Shabira present at the seen of offence. It is, therefore, submitted that even PW 3 Nabilal did not actually witness as to who inflicted blow of knife on the victim. Whereas, PW 3 Nabilal deposed that the accused ran away when PW 2 Shabira reached the seen of offence, PW 1 Shahabudin deposed that he did not see the accused running away. He, therefore, submitted that PW 3 Nabilal also cannot be termed as an eye witness.
40] In so far as PW 5 Shakil is concerned, he also claims to be an eye witness. However, in the FIR exhibit 10 as also in the evidence of PW 1 cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 51 Shahabuddin, his presence at the time of incident is not disclosed. Even otherwise, his conduct after the incident was unnatural. After the incident was over, PW 5 Shakil claimed that he was there for 10 to 15 minutes.
However, he did not accompany PW 1 Shahabuddin to take the victim to the hospital. On the other hand, he came back home. He also deposed that PW 1 Shahabuddin was not present at the time of incident as he was taking bath. PW 2 Shabira was also not present at the time of incident of actual stabbing. PW 1 Shahabuddin, PW 2 Shabira, PW 3 Nabilal and Gulab gathered at the seen of offence after the incident of stabbing. In view of this, Mr.Chamboowala submitted that PW 5 Shakil rules out the possibility of these persons to be eye witnesses to the incident. In so far as the evidence of PW 7 Khajabin is concerned, she deposed that at that time quarrel was going on between PW 5 Shakil and the accused. She deposed that she had not seen PW 2 Shabira when the quarrel took place between the accused and the victim. She did not depose that at the time of actual assault, PW 1 Shahabuddin and PW 3 Nabilal were present.
41] As far as evidence of PW 10 Akbar Shaikh is concerned, he do not support the case of prosecution, on the other hand, he deposed it was PW 5 Shakil who accidentally stabbed the victim instead of stabbing the cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 52 accused. He, therefore, submitted that each of the witnesses in the evidence negates the presence of other eye witnesses who claim to be eye witnesses. Each of the witnesses destroys the theory of other eye witnesses about their presence at the time of actual incident of stabbing to the victim.
42] Mr.Chamboowala, learned counsel, therefore submitted that since this is a case of single blow, considering the evidence of above eye witnesses in totality, they cannot be said to have witnessed the actual incident of stabbing. He further submitted that all these witnesses are partisan witnesses and if their evidence is scrutinised cautiously and carefully, it will be evident that the said evidence is wholly unreliable and does not inspire the confidence. In support of the submission, he relied upon the judgment of the Apex Court in the case of Sevi and another Vs. State of Tamil Nadu, AIR 1981 SC 1230.
43] He further submitted that the incident in question took place in a busy public locality. However, no independent witness from the locality whose presence would be natural was examined by the prosecution. In support of this submission, he relied upon the following judgments:-
1. State of U.P. Vs.Madan Mohan and ors, AIR 1989 SC 1519.
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2. Awadhesh and anr. Vs.State of Madhya Pradesh AIR 1988 SC 1158.
He further submitted that when the prosecution leads two sets of evidence each one contradicts the other, it would be difficult to convict the accused and the benefit of doubt has to be given to the accused. In support of this submission, he relied upon following judgments:-
1. Harchand Singh and another Vs. State of Haryana, AIR 1974 SC 344.
2. Narayanan and ors. Vs.The State, 1984 Cri.L.J. 528.
(Kerala High Court).
Mr.Chamboowala, further submitted that Khatunbi, wife of accused sustained injury. The prosecution has not explained the injury sustained by Khatunbi. In view of this, the prosecution has not established the genesis of the incident. In support of this submission, he relied upon the following judgments:-
1. Lakshmi Singh and others Vs. State of Bihar, AIR 1976 SC 2263.
2. State of Rajasthan Vs. Madho and another, AIR 1991 SC 1065.
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3. State of Maharashtra Vs. Bhaurao s/o.Doma Udan and others, 1996 Cri.L.J. 673 (Bombay High Court, Nagpur Bench).
4. State of U.P. Vs. Madan Mohan and ors., AIR 1989 SC 1519.
44] Mr.Chamboowala, learned counsel for appellant, further submitted that in the present case, there is a serious dispute as to whether the FIR was lodged first or inquest was carried out earlier. In the instant case, name of the accused is not mentioned in the inquest. Even, there is overwriting in respect of time of recording the FIR exhibit 26. If it is held that the inquest was carried out earlier, the FIR losts its authenticity. In support of this submission, he relied upon the following judgments:-
1. Balaka Singh and ors. Vs.State of Punjab, AIR 1975 SC 1962.
2. Dulal Chandra Ghosh & ors. Vs. The State, 1988 Cri. L.J.1835 (Calcutta High Court).
In the present case, the prosecution has also relied upon the evidence of eye witness PW 3 Nabilal who is admittedly a child witness. He submitted that the evidence of child witness is required to be evaluated carefully because he is easy prey to tutoring. Therefore, the Court always has to look for adequate corroboration. In the instant case, there is no cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 55 corroboration from the other material on record. In support of this submission, he relied upon the judgment of the Apex Court in the case of Bhagwan Singh and ors. Vs. State of M.P., AIR 2003 SC 1088.
45] The recovery of knife (Article 7) is highly doubtful. The recovery of knife was from a open place which is the public place. Alternatively, it was submitted that this was the case of single blow. There was no intention on the part of the accused to commit murder of the victim. The accused never aimed to inflict blow on the vital part of the body of the victim namely chest of the victim. He, therefore, submitted that at the most, the present case would fall under Section 304 Part II IPC. In support of this submission he relied upon the following judgments:-
1. Bagdi Ram Vs. State of Madhya Pradesh, AIR 2004 SC 387.
2. Jagtar Singh Vs. State of Punjab, AIR 1983 SC 463.
3. Ram Prakash Singh Vs. State of Bihar, AIR 1998 SC 1190.
4. Kulwant Rai Vs.State of Punjab, AIR 1982 SC 126.
46] As against this Mrs.P.P.Shinde, learned APP submitted that in the present case undoubtedly PW 1 Shahabuddin, PW 2 Shabira, PW 3 Nabilal are the close relatives of the victim. PW 5 Shakil was employee of the victim and PW 7 Khajabin is resident of their locality. Though this cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 56 witnesses can be termed as interested witnesses or closely related witnesses, evidence of such witnesses can be acted upon if on careful and cautions scrutiny it is found to be reliable and probable. She submitted that the evidence of these witnesses is reliable and cannot be rejected even though they are closely related to the victim. She further submitted that the Court has to first see whether the evidence of the witnesses read as a whole appears to have a ring of truth. Once the said impression is formed, the Court itself scrutinise the evidence, more particularly, keeping in view the deficiencies, drawbacks and infirmities pointed out in the evidence as a whole and evaluate them to find out whether it is against the general tenor of the evidence given by the witnesses and whether the earlier evaluation of the evidence is shaken as to render it unworthy of belief. Minor discrepancies on trivial matter not touching the core of matter in issue, hypertechnical approach by taking sentence out of context here or there from the evidence, attaching importance to some technical error committed by the investigating officer not going to the root of the matter, would not permit rejection of the evidence as a whole. She submitted that if the evidence of witnesses is found trustworthy, the lapse on the part of the Investigating Officer not going to the root of the matter will not affect cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 57 the findings of the guilt recorded by the trial Court unless some prejudice is shown to have been caused to the accused. In support of these submissions, she relied upon the following judgments:-
1) Pulicherla Nagaraju alias Nagaraja Reddy Vs.State of A.P., (2006) 11 SCC 444.
2) State of Maharashtra Vs. Siraj Ahmed Nisar Ahmed and others, (2007) 5 SCC 161.
3) Baleshwar Mandal and another Vs. State of Bihar, 1997 SCC (Cri.) 1042.
4) Amitsingh Bhikamsingh Thakur Vs. State of Maharashtra (2007) 2 SCC 310, in particular paragraph no.21 thereof.
47] In so far as the recovery of knife (Article 7) is concerned, she submitted that under Section 27 of the Indian Evidence Act, 1872 the evidence of recovery in the present case is not vitiated. The test is not whether the place was accessible to others, but, whether it was ordinarily visible to others. She submitted that the "facts discovered" also includes mental fact such as the place from which the object is produced and knowledge of accused as to that aspect. In support of these submissions, she relied upon the following judgments:-
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1. State of Himachal Pradesh Vs. Jeet Singh, (1999) 4 SCC 370.
2. Amitsingh Bhikamsingh Thakur Vs. State of Maharashtra (2007) 2 SCC 310.
48] In reply to the submissions of Mr.Chamboowala, learned counsel for the appellant, that the inquest was carried earlier or the FIR was lodged earlier, she submitted that for that purpose the evidence of PW 14 Shivaji Satupa Patil and PW 12 Ashok Hari Sonawane, panch to the inquest, is material. PW 14 Shivaji categorically deposed that the FIR was recorded in Rajawadi Hospital and in so far as the inquest panchnama is concerned, it was carried out in the presence of PW 1 Shahabuddin. Her submission clearly repels the contention advanced on behalf of the appellant that the FIR losts its authenticity. In support of this submission she further submitted that non mentioning of the name of the accused in the inquest report does not vitiate the case of the prosecution as there is no requirement of mentioning the name of the accused in the inquest report.
In support of this submission, she relied upon the following judgments:-
1. Baleshwar Mandal and another Vs. State of Bihar, 1997 SCC (Cri.) 1042.
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2. Panney Singh and others Vs. State of Rajasthan, 1996 Cri.L.J. 3931 (Rajasthan High Court), in particular paragraph No.13 thereof.
49] Dealing with the alternative submission of the learned Counsel for the appellant that this case, at any rate, will not fall under Section 302 Part II IPC, the learned APP submitted that the nature of intention has to be gathered from the kind of weapon used, the part of body hit, the amount of force and the circumstances attendant upon death. In the instant case, the accused had stabbed the victim with a knife having blade of one ft. on the vital part of the body namely chest. The victim was declared dead in the hospital. She, therefore, submitted that the learned trial Judge has rightly convicted the accused under Section 302 IPC. In support of this submission, she relied upon the judgment of the Apex Court in the case of Manubhai Atabhai Vs. State of Gujarat, (2007)10 SCC 358.
50] In the light of the rival submissions made by the learned counsel for the parties, we have carefully gone through the evidence on record. The analysis of evidence of witnesses WP 1 Shahabuddin, PW 2 Shabira, PW 3 Nabilal, PW 5 Shakil, PW 7 Khajabin and PW 10 Akbar Shaikh is required to be made. PW 1 Shahabudin deposed that while he was about cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 60 to take bath, PW 3 Nabilal came to the bathroom and told him that the victim was being assaulted by the accused. On hearing this news, immediately, he left the bathroom and by putting the clothes on, he ran to the place of incident. When he reached the place of incident, he saw that the accused was stabbing the victim with a big knife. According to him, PW 2 Shabira came there after the stabbing incident. PW 2 Shabira deposed that PW 3 Nabilal told her that it was the accused who had stabbed the victim. She had not seen PW 1 Shahabuddin at the time of incident. She fairly admitted that she had not seen the accused actually stabbing the victim. She was the first person who had reached the spot when the knife was being removed from the body of the victim. She reiterated that PW 3 Nabilal told her that he saw the accused stabbing the victim. When he had gone to call PW 1 Shahabuddin, the stabbing was over and PW 1 Shahabuddin came on the spot after the stabbing incident was over. PW 5 Shakil was not present at the scene of offence.
51] PW 5 Shakil deposed that he saw the accused stabbing the victim by giving blow of knife on the left chest. He deposed that PW 1 Shahabuddin was not present at the time of incident as he was taking bath PW 2 Shabira also was not present at the time of occurrence. After he cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 61 shouted, PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal came at the scene of offence. PW 5 Shakil also deposed that he had seen PW 3 Nabilal playing in the play ground and he was present when the accused assaulted the victim. PW 7 Khajabin deposed that she saw the quarrel going on between the accused and the victim. She saw the accused stabbing the victim. Before the police she did not state that the quarrel took place between PW 5 Shakil and the accused. She had also deposed that she had not seen PW 2 Shabira when the quarrel took place between the accused and the PW 5 Shakil. She further deposed that PW 1 Shahabuddin was not present when the quarrel took place between PW 5 Shakil and the accused and PW 1 Shahabuddin came afterwards. PW 10 Akbar Shaikh is the son of the accused and he did not support the case of prosecution. On considering the evidence of these witnesses as a whole, we are clearly of the opinion that PW 3 Nabilal is the only witness who had actually witnessed the incident of stabbing. It has come in the evidence of this witness that he was playing in the play ground which is near to the place of incident. His presence there is quite natural. After hearing the altercations, he came to the spot and witnessed the stabbing incident. PW 2 Shabira, on hearing the commotion, immediately ran to the spot and it cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 62 was PW 3 Nabilal who informed PW 2 Shabira about the stabbing incident.
PW 2 Shabira fairly stated that she had not seen accused actually stabbing the victim but saw the accused removing knife. This clearly indicates that after the stabbing within fraction of seconds, she arrived at the scene of offence. PW 3 Nabilal went to call PW 1 Shahabuddin after stabbing incident was over. PW 1 Shahabuddin came after the stabbing incident was over. The presence of PW 5 Shakil is not disclosed in the FIR exhibit 10 which is the first reaction of the complainant. His presence is also not disclosed by PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal. His presence is disclosed only by PW 7 Khajabin. We are, therefore, of the opinion that PW 5 Shakil is also not an eye witness to the incident. Even PW 7 Khajabin cannot be considered as an eye witness.
Considering the evidence as a whole, we are of the opinion that it was PW 3 Nabilal who is the eye witness to the incident of stabbing. It is also relevant to note that the defence was unable to bring on record any contradiction and omission in the evidence. His evidence is reliable and inspires confidence. Considering the testimony of PW 5 Shakil and PW 7 Khajabin, we are of the opinion that their testimony is not reliable and does not inspire confidence. We discard their testimony. In view of this, we cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 63 reject the contention raised on behalf of the appellant that there is no eye witness who actually witnessed the stabbing and that their evidence does not inspire confidence.
52] Mr.Chambuwala, learned counsel for the appellant, submitted that Khatunbi, wife of accused sustained injury. The prosecution has either suppressed the said fact or at any rate has not explained the injury caused to Khatunbi. In view of this, it was submitted that the prosecution has not established the genesis of the incident and the appellant is entitled to benefit of doubt. In support of this submission, he relied upon the following judgments as referred in paragraph No.43 of this judgment:-
1] Laxmi Singh and others (supra) 2] State of Rajasthan (supra) 3] State of Maharashtra (supra) 4] State of U.P. (supra) We find no merit in this submission for more than one reason. Firstly, these judgments refer to the prosecution not explaining the injuries sustained by the accused. In the instant case, Khatunbi is not the accused. On facts, therefore, these judgments are not applicable.
Secondly, Khatunbi lodged FIR on account of sustaining injury which was cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 64 numbered as C.R.No.247/88. The same was investigated by the Investigating Officer and "B" summary was reported before the learned Magistrate which was accepted. Khatunbi did not challenge the same by adopting appropriate remedy. Thirdly, Khatunbi was examined as a defence witness at exhibit 46. Even in her testimony, she did not make any grievance for not properly recording her complaint. We are, therefore, of the opinion that the contention raised on behalf of the appellant is devoid of substance and is, accordingly, rejected.
53] It was further submitted on behalf of the appellant that the prosecution has not brought on record the motive. In fact, the prosecution witnesses have suppressed the union rivalry between the accused and the victim. We are also not impressed by this submission, particularly, when there is direct evidence available in the present case in the form of testimony of PW 3 Nabilal. The said submission is, therefore, devoid of substance and, consequently, the same is rejected. It was further submitted that the evidence of prosecution witnesses does not inspire confidence and probabelizes defence of the accused. We have already indicated that the evidence as a whole establishes that it was the accused who stabbed the victim by means of a knife. PW 3 Nabilal has actually cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 65 witnessed the incident of stabbing. We are, therefore, not prepared to accept that the evidence of prosecution witnesses does not inspire confidence and that it was PW 5 Shakil who stabbed the victim.
54] It was also submitted that there is serious doubt about recording the FIR exhibit 10 first and drawing the inquest subsequently. Perusal of FIR exhibit 10 indicates that the inquest was drawn earlier, as against this, inquest panchnama discloses the Crime Register number of the case namely C.R. No.246/88. It was, therefore, submitted that the case of prosecution does not inspire confidence. We are not impressed by this submission either. The evidence of PW 14 Shivaji and PW 12 Ashok Sonawane, panch to the inquest, clearly establishes that the FIR was recorded in Rajawadi Hospital and in so far as the inquest panchnama is concerned, it was carried out subsequently in the presence of PW 1 Shahabuddin. We are, therefore, not willing to accept the submission that the FIR in the present case had lost its authenticity. Even otherwise, as stated earlier, there is direct evidence in the form of testimony of PW 3 Nabilal.
55] Mr.Chamboowala, learned counsel for the appellant, submitted that the police recorded the statement of Anisa and the Investigating Officer cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 66 admitted that she was a material eye witness. However, the prosecution did not examine her. Except PW 10 Akbar Shaikh, other eye witnesses are the interested witnesses and on this count their evidence is wholly unreliable. As indicated earlier, considering the evidence as a whole, we are satisfied that the evidence of PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal is reliable and inspires confidence. Out of that, it is PW 3 Nabilal who actually witnessed the incident of stabbing and PW 2 Shabira and PW 1 Shahabuddin came thereafter in the fraction of seconds. Merely because Anisa is not examined, the case of the prosecution cannot be rejected on that basis, if otherwise the reliance is trustworthy and reliable.
We are, therefore, not prepared to accept the submission on behalf of the appellant.
56] Mr.Chamboowala, learned counsel for appellant, submitted that when there are two sets of evidence, each one contradicts other, and therefore, it would be difficult to convict the accused and the benefit of doubt has to be given to the accused. In support of this submission, he relied upon the following judgments as referred in paragraph No.43 of this judgment.
1] Harchand Singh (supra) cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 67 2] Narayanan and ors. (supra) Mr.Chamboowala submitted that in the present case one set of evidence consists of testimony of PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal and other set of evidence consists of testimony of PW 5 Shakil and PW 7 Khajabin. We are not impressed by this submission. As we have held earlier that the evidence of PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal is trustworthy and inspires confidence and we have discarded the evidence of PW 5 Shakil and PW 7 Khajabin. The reliance placed on the above judgments is wholly misconceived.
57] Mr.Chamboowala further submitted that the witnesses are partisan and on the basis of their evidence, the appellant cannot be convicted. He further submitted that the incident in question took place in a busy public locality and no independent witness from that locality whose presence would be natural was examined by the prosecution. In support of these submissions, he relied upon the following judgments as referred in paragraph No.42 and 43 of this judgment:-
1] Sevi and another (supra).
2] State of U.P. (supra).
3] Awadhesh and anr. (supra).
cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 68 On the other hand, Mrs. Shinde, learned APP relied upon the following judgments as referred in paragraph No.46 of this judgment.
1] Pulicherla Nagaraju alias Nagaraja Reddy (supra).
2] State of Maharashtra (supra).
3] Baleshwar Mandal and another (supra).
4] Amitsingh Bhikamsingh Thakur (supra).
Considering the evidence on record, we find that the evidence of PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal is reliable and cannot be rejected merely because they are closely related to the victim. The evidence of this witnesses read as a whole appears to have a ring of truth.
Keeping in view the deficiencies, drawbacks and infirmities pointed out on behalf of the appellant, if the evidence as a whole is evaluated, we find that the evidence of these witnesses is trustworthy and inspires confidence. Minor discrepancies on trivial matter not touching the core of matter in issue, hypertechnical approach by taking sentence out of context here or there from the evidence, attaching importance to some technical error committed by the investigating officer not going to the root of the matter, would not permit rejection of the evidence as a whole. We find that cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 69 the evidence of these witnesses is trustworthy and deserves acceptance.
58] Mr.Chamboowala, learned counsel for appellant, further submitted that the recovery of knife (Article 7) under Section 27 of the Indian Evidence Act, 1872 is doubtful. The alleged recovery of knife was from open place and was accessible to others. On the other hand Mr. Shinde, learned APP submitted that the evidence of recovery of knife in the present case is not vitiated and relied upon following judgments as referred in paragraph No.47 of this judgment:-
1] State of H.P. (supra).
2] Amitsingh Bhikamsingh Thakur (supra).
In the instant case there is a direct evidence, the aspect of recovery is subsidiary. We are, therefore, not prepared to reject the submission advanced on behalf of the appellant that in the present case the recovery is vitiated.
59] Alternatively, Mr.Chamboowala submitted that there is no intention on the part of the accused to commit the murder of the victim. The evidence on record indicates that there was scuffle between the accused and the victim and on the spur of moment, the accused inflicted blow of knife on the victim. The accused never aimed to inflict a blow on the vital cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 70 part of the body viz. Chest of the victim. At any rate, the accused cannot be held guilty for commission of offence punishable under Section 302 IPC. At the most, the accused can be said to have committed the offence punishable under Section 304 Part II IPC. He further submitted that the incident in question took place on April 30, 1988 and today the age of appellant/accused is about 67 years. He, therefore, submitted that the conviction recorded for offence punishable under Section 302 IPC as also sentence of imprisonment for life deserves to be set aside and conviction and sentence for offence punishable under Section 304 Part II IPC may be recorded. In support of this submission, he relied upon the following judgments as referred in paragraph No.45 of this judgment:-
1] Bagdi Ram (supra.) 2] Jagtar Singh (supra.) 3] Ram Prakash Singh (supra.) 4] Kulwant Rai (supra.) On the other hand, Mrs.Shinde, learned APP submitted that the learned trial Judge rightly convicted the accused for offence punishable under Section 302 IPC. The nature of intention has to be gathered from the kind cri.appeal.176-92.sxw ::: Downloaded on - 09/06/2013 15:42:10 ::: 71 of weapon used namely knife having blade of one ft. in length, the part of body hit namely chest of victim which is vital part and the amount of force and the circumstances attendant upon death. The victim was declared dead after arrival in the hospital. In support of this submission she relied upon the judgment of the Apex Court in the case of Manubhai (supra).
60] From the evidence on record, it is abundantly clear that it was the victim who was passing by the house of the accused. It was not the accused who approached the accused. The evidence of eye witnesses PW 1 Shahabuddin, PW 2 Shabira and PW 3 Nabilal is consistent on the aspect that the quarrel ensued between the accused and the victim and at the spur of moment the accused stabbed the victim. It, therefore, cannot be said that the appellant/accused had intention of committing murder of the victim. We are, therefore, satisfied that on the basis of evidence on record that the learned Sessions Judge was not justified in convicting the appellant/accused under Section 302 IPC and sentencing him to imprisonment for life. On the basis of material on record, in our opinion, the accused is guilty of offence punishable under Section 304 Part II IPC and it would be appropriate to sentence him to suffer R.I. for three years and to pay fine of Rs.10,000/-, in default, to suffer R.I. for one year.
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61] In the result, we pass the following order:-
(a) The appellant/accused namely Shaikh Umer Hyder Phuleri is hereby convicted of the offence punishable under Section 304 Part II IPC and is sentenced to undergo R.I. for three years and also to pay fine of Rs.
10,000/- (Rs.Ten Thousand), in default, to undergo further R.I. for six months.
(b) Since the appellant/accused is on bail, he shall surrender before the jail authorities within a period of four weeks from today.
(c) The Appeal is partly allowed in the aforesaid terms.
[R.G. KETKAR, J.] [P.B. MAJMUDAR, J.]
kbp
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