Rajasthan High Court - Jodhpur
Raju @ Rajkumar vs State on 4 February, 2009
Author: N.P.Gupta
Bench: N.P.Gupta
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
JUDGMENT
1. Raju alias Rajkumar Vs. State of Rajasthan
D.B.CRIMINAL APPEAL NO.1124/2003
2. Sonu alias Sohan Lal Vs. State of Rajasthan
D.B.CRIMINAL APPEAL NO.1148/2003
3. State of Rajasthan Vs. Raju alias Rajkumar & Ors.
D.B.CRIMINAL APPEAL NO.82/2005
4. Jaynarayan Vs. State of Rajasthan & Ors.
D.B.CR. REVISION PETITION NO.74/2004
Date of Judgment : 4th February 2009
PRESENT
HON'BLE SHRI N.P.GUPTA,J.
HON'BLE SHRI KISHAN SWAROOP CHAUDHARI,J.
Mr.HSS Kharlia ]
Mr.SS Dhillon ] for accused-appellant Raju @ Rajkumar
Mr.M.K.Garg, ]
Mr.Niranjan Singh ] for accused-appellant Sonu @ Sohan Lal
Mr.JPS Choudhary, PP for State.
Mr.R.K.Soni for Mr. IR Choudhary for complainant Jaynarayan
BY THE COURT (PER HON'BLE CHAUDHARI,J.)
REPORTABLE These appeals and revision petition have been filed against the judgment dated 12.9.2003 passed by Addl. 2 District Judge (Fast Track), Sriganganagar, by which he convicted accused Raju alias Raj Kumar s/o Mohan Lal under sections 449, 302 IPC and section 3/25, 27(2), Arms Act, and accused Sonu alias Sohan Lal s/o Sita Ram under sections 449, 302/114 IPC and sentenced each accused under section 449 IPC to undergo rigorous imprisonment for ten years and fine of Rs. 500/-, in default of payment of fine to further undergo six months' simple imprisonment and under sections 302, 302/114, sentenced to life imprisonment and fine of Rs.1000/-, in default of payment of fine to further undergo one year's simple imprisonment, and accused Raju was further sentenced under section 3/25, Arms Act to undergo three years' rigorous imprisonment and fine of Rs.300/- and in default of payment of fine to further undergo three months' simple imprisonment and under section 27(2), Arms Act, to undergo seven years' rigorous imprisonment and fine of Rs.300/-, in default of payment of fine to further undergo three months' simple imprisonment, however, acquitted accused Raju alias Lala alias Lalit s/o Brijlal, Sandeep s/o Shrawan Kumar and Ravi Kumar s/o Ram Gopal from the offences under sections 302/114, 302/109 and 120-B IPC. All these appeals and revision arise out of common judgment, hence, they are being decided by this common judgment.
Brief facts of the prosecution case are that injured Anil gave dying declaration Ex.P/35 on 23.12.2001 at 6.40 p.m. to SHO PW.17 Arvind Kumar at Government Hospital, Gajsinghpur and alleged that on 23.12.2001 at 6.00 p.m., 3 accused Raju and Sonu came at Jat Hostel and told him that he (Anil) has threatened Ravi to not to go in a particular street, on which he told that he had not threatened Ravi, then both of them told that let us compromise and thereafter, accused Raju fired on him by country made pistol, which hit on his right side of neck. At that time, Rakesh, Satbir, Nemichand, Praveen and Daulat Ram were there and out of them, Satbir, Nemichand and Rakesh took him to hospital. On this dying declaration (Parcha Bayan), a case was registered under sections 452, 307, 336 read with section 34 IPC and as on the very day, injured Anil Kumar died at 9.30 p.m., offence under section 302 IPC was added and after completion of investigation, challan was filed against all the five accused persons under the aforesaid offences in the Court of Judicial Magistrate, Padampur. The case was committed to the Court of Additional Sessions Judge, Karanpur and charges were framed against accused Ravi Kumar under sections 120-B and 302/114 IPC, accused Sandeep Kumar and Raju alias Lala alias Lalit Kumar under sections 120-B, 302/109 and 302/114 IPC, accused Sonu alias Sohan Lal under sections 120-B, 449, 302/109 IPC and accused Raju alias Rajkumar s/o Mohan Lal under sections 302, 449, 120-B IPC and section 3/25, 27(2), Arms Act. After recording some evidence, the case was transferred to ADJ (Fast Track), Sriganganagar. Prosecution examined eighteen witnesses and defence has examined one witness. After hearing arguments, three accused-persons have been acquitted and two accused-appellants have been convicted and sentenced as aforesaid.
4
Learned counsel for the accused-appellants argued that so called dying declaration Ex.P/35 was neither made by deceased nor is in accordance with law and the statements of so called eye-witnesses are full of contradictions and improvements and cannot be believed, conduct of alleged eye-witnesses is unnatural and prosecution has intentionally suppressed FSL Report and prosecution has failed to prove any case against accused persons, even then the lower court has committed error in convicting two accused-appellants, hence, their appeal may be accepted and they may be acquitted of the charges. On the other hand, learned counsel for the complainant and the Public Prosecutor argued that the lower court has given cogent reasons for conviction, and judgment convicting two accused-appellants is in accordance with law and further argued that the prosecution has proved beyond reasonable doubt the case against rest of three accused persons but lower court has committed error in acquitting three accused-persons, hence, appeal of the accused-appellants be dismissed and rest of the three accused-persons may be convicted of the charges levelled against them.
PW.17 Arvind Kumar has stated that he recorded "Parcha Bayan" Ex.P/35 of Anil Kumar, further he deposed that he prepared memo of dead body Ex.P/30 and "Panchayat Nama" of deceased Anil Kumar Ex.P/31. Other witnesses have also deposed that Anil Kumar sustained injury by 5 gunshot. PW.3 Dr. Kundan Lal has stated that on 23.12.2001, he examined injuries of Anil Kumar s/o Jai Narayan and found firearm wound on his body and prepared injury report Ex.P/5 and later on, he referred him to Civil Hospital, Sriganganagar. PW.6 Dr. Indrapal Singh has stated that on 24.12.2001, he was Medical Jurist in Government Hospital, Sriganganagar and he conducted post mortem of deceased Anil Kumar vide Ex.D/2 and found a pallet in his neck. Post Mortem Report Ex.D/2 reveals that there was lacerated wound on the neck of deceased and a pallet was found in his neck and his larynx and trachea contained blood. It was further opined, that cause of death was asphyxia.
Oral as well as documentary evidence produced by the prosecution have proved beyond reasonable doubt, that death of deceased Anil Kumar was caused by gunshot injury. Now it is to be seen, whether accused Raju alias Raj Kumar s/o Mohan Lal with abetment of other accused- persons, caused death of Anil Kumar by gunshot. PW.17 Arvind Kumar has stated in his statement that on 23.12.2001, he was posted as SHO, Police Station, Gajsinghpur, on that day, at 6.15 p.m., he got information on telephone, that there was some scuffle in Jat Hostel, he made entry in Rojnamcha Ex.P/43 and went to Jat Hostel and from there, he reached to Government Hospital, Gajsinghpur. At 6.40 p.m., he recorded dying declaration Ex.P/35 of injured Anil Kumar, which was signed by Anil Kumar and three other witnesses, and he himself put his signature on Ex.P/35. According to other eye- 6 witnesses viz. PW.12 Rakesh, PW.13 Satbir, PW.14 Daulat Ram, PW.15 Sanjay Singh and PW.16 Pravin Kumar, accused Raju s/o Mohan Lal, on the instigation of accused Sonu, Sandeep and Raju s/o Brijlal fired by pistol on the neck of Anil kumar and then Anil Kumar was taken to hospital, where police came and Anil Kumar's statement was recorded by the police.
Parcha Bayan Ex.P/35, which is said to be dying declaration is alleged to have been recorded by PW.17 Arvind Kumar at 6.40 p.m., in which Anil Kumar stated that on 23.12.2001 at 6.00 p.m., Raju and Sonu came to Jat Hostel and told him that he had threatened Ravi to not to come in a street, then he replied that he has not threatened and thereafter Raju fired on his neck in the presence of Rakesh, Satbir, Nemichand, Praveen, Daulat Ram etc. He further stated that Raju was armed with country made pistol. He further stated that Sabir, Nemichand and Rakesh brought him to hospital. This so called dying declaration does not contain name of rest of the three accused-persons Raju alias Lala alias Lalit, Sandeep and Ravi Kumar. All the eye-witnesses have stated in their statements that other accused-persons Lalit and Sandeep were present outside the room of Anil Kumar and they also instigated accused Raju to fire on deceased Anil Kumar, but their police statements Ex.D/3, Ex.D/4, Ex.D/5 and Ex.D/6 do not contain this fact that these two accused Lalit alias Raju and Sandeep were present outside the room of Anil Kumar. These statements reveal 7 that these two accused-persons were standing outside the hostel. Thus, it becomes clear that all the eye-witnesses have made improvement in their statements to falsely implicate rest of the three accused Raju alias Lala alias Lalit, Sandeep and Ravi Kumar. There is no iota of evidence to prove that accused Ravi was ever seen in the street of Girls Hostel and Anil Kumar asked him not to go in that street, which motive is said to be bone of contention. In such circumstances, the lower court has not committed any error in acquitting these three accused-persons of the charges levelled against them.
As far as dying declaration Ex.P/35 is concerned, learned counsel for the accused-appellants argued that it is not in accordance with law. The statement admittedly was not recorded in the presence of Magistrate and PW.17 Arvind Kumar has stated in his cross-examination that delay could have been caused in calling Magistrate as condition of Anil Kumar was serious. He has admitted in his cross-examination that he has not recorded the statement of Anil Kumar in accordance with Rule 6.22 of Rajasthan Police Rules, 1965. (hereinafter referred to as 'the Rules of 1965'). Rule 6.22 of the Rules of 1965 is as follows:
"Dying declarations.-- (1) A dying declaration shall, whenever possible, be recorded by a Magistrate.
(2) The person making the declaration shall, if possible, be examined by a medical officer with a view to ascertaining that he is sufficiently in possession of his reason to make a lucid statement.8
(3) If no Magistrate can be obtained, the declaration shall, when a gazetted police officer is not present, be recorded in the presence of two or more reliable witnesses unconnected with the police department and with the parties concerned in the case.
(4) If no such witnesses can be obtained without risk of the injured person dying before his statement can be recorded, it shall be recorded in the presence of two or more police officers. (5) A dying declaration made to a police officer should, under Section 162, Code of Criminal Procedure, be signed by the person making it."
According to this Rule, as far as possible, dying declaration is to be recorded by a Magistrate after getting opinion of the Medical Officer that person, making declaration is in a position to make lucid statement. PW.17 Arvind Kumar admits in his cross-examination that Ex.P/35 neither bears signature of Doctor nor there is any note regarding condition of deponent, but he further stated that on requisition Ex.P/5, Doctor opined that patient was fit for statement. PW.3 Dr. Kundan Lal, who gave opinion on Ex.P/5 received requisition Ex.P/5 at 6.30 p.m. and opined that patient was fit for statement. He has admitted in his cross-examination that dying declaration Ex.P/35 was not recorded in his presence, but he further deposed that he was present in the room at that time. None of the other witnesses has corroborated this fact that PW.3 Dr.Kundan Lal was present in the room of injured when statement Ex.P/35 was recorded by PW.17 Arvind Kumar. Thus, it cannot be believed that statement 9 Ex.P/35 was recorded by Arvind Kumar in the presence of PW.3 Dr. Kundan Lal, otherwise, his signatures would have been obtained on Ex.P/35. Absence of any note of Doctor regarding condition of patient in Ex.P/35 makes it suspicious that Anil Kumar was in a fit condition to make statement particularly when PW.3 Dr. Kundan Lal has denied his presence while recording statement of Anil Kumar. According to Rule 6.22 of the Rules of 1965, if Magistrate cannot be obtained and a gazetted police officer is not present, statement is to be recorded in the presence of two or more reliable witnesses unconnected with the police department and the parties concerned in the case. Admittedly, Ex.P/35 was not recorded by a gazetted police officer. PW.17 Arvind Kumar has stated that Ex.P/35 bears signatures of Rakesh, Satbir and Nemichand. PW.12 Rakesh and PW.13 Satbir have stated in their statements that police recorded Anil Kumar's statement Ex.P/35, which bears their signatures.
Perusal of dying declaration Ex.P/35 reveals that it bears only signature of Anil Kumar and after police note on the back of Ex.P/35, Rakesh, Satbir, Nemichand and Anil Kumar have put their signatures and it has also been signed by PW.17 Arvind Kumar. Nemichand has not been examined by prosecution and thus, it cannot be said that Anil Kumar's dying declaration was recorded in the presence of Nemichand. As far Satbir's signatures are concerned, prosecution has examined PW.10 Satbir s/o Bhup Singh, who has stated that he has not seen any occurrence, but he heard that Anil Kumar 10 has been murdered. He does not know, who caused murder. He was declared hostile and has denied the prosecution story. Another Satbir s/o Durga Prasad has been examined by the prosecution as PW.13 and he has stated that he has signed Ex.P/35. He has denied that his signatures were obtained on Ex.P/35 in police station on next day. Signatures of PW.13 Satbir on his Court statement and Ex.P/35 does not tally at all. As a Court witness, wherever he put his signature, he wrote word "सन " with his name, whereas Ex.P/35 does not contain word "सन " Ex.P/35 contains a line on the head of alphabet "सतव र" whereas signatures of Satbir on his statement recorded in the Court does not contain any line on the head of letters There is complete variance in angle, alignment and formation of every alphabet. Thus, it cannot be believed that PW.13 Satbir was present in the hospital and the dying declaration Ex.P/35 was recorded in his presence. PW.12 Rakesh has stated in his statement that Ex.P/35 bears his signature. He has admitted in his cross- examination that Anil Kumar while giving statement, disclosed names of all the five accused-persons and he cannot say the cause of omission of names of three accused-persons in statement Ex.P/35. If Rakesh's statement is taken to be correct, it would reveal that Ex.P/35 was not given by injured Anil Kumar, otherwise, it would have contained names of all the accused-persons as stated by PW.12 Rakesh. Ex.P/35 bears signatures of Anil Kumar in front as well back page. These signatures inter-se also do not tally and there is 11 complete variance in the angle, alignment and formation of letters, which makes it doubtful that statement Ex.P/35 was given and signed by Anil Kumar. This suspicion gets strength from the fact that injury report Ex.P/5 which was admittedly prepared earlier to statement Ex.P/35, was not get signed by Anil Kunmar, which was necessary. Thus, it becomes clear that statement Ex.P/35, if at all, was given by Anil Kumar and recorded by PW.17 Arvind Kumar, it was recorded in the presence of only PW.12 Rakesh, who is inmate of same hostel and interested witness, though Rakesh himself has denied this statement of Anil Kumar. Thus, it becomes clear that this dying declaration was not recorded in the presence of two or more reliable witnesses, who are unconnected with deceased Anil Kumar. Rule 6.22 of the Rules of 1965 further provides that if such witnesses cannot be obtained, it must be recorded in the presence of two or more police officers. Admittedly, Ex.P/35 has not been recorded in the presence of any other police officer. Thus statement Ex.P/35 as alleged to have been given by injured Anil Kumar is doubtful and is not in accordance with Rules and does not inspire confidence and on the basis of this dying declaration, accused-persons cannot be convicted.
PW.17 Arvind Kumar has stated that Ex.P/35 bears signature of Nemichand and the statement was recorded inside the hospital. None of the prosecution witnesses has stated that Nemichand accompanied Anil Kumar inside the hospital. PW.12 Rakesh has stated in his 12 examination-in-chief that he along with Satbir went inside the hospital. He has not admitted presence of Nemichand at all in or near the hospital. He has admitted in his cross-examination that military personnels did not allow other persons except himself and Satbir to go in the hospital with Anil Kumar. PW.13 has stated that he along with Rakesh, Nemichand and Praveen took Anil Kumar to hospital. In his cross- examination, he admitted that he along with Nemichand went to the hospital on foot, whereas Anil Kumar was brought to the hospital by Rakesh. In cross-examination, he has not shown presence of Praveen outside hospital. When Rakesh had already taken injured Anil Kumar inside the hospital and military personnels did not allow any other person to enter into the hospital, then there was no occasion for Satbir and Nemichand to go inside the hospital at the time of recording statement Ex.P/35. PW.14 Daulat Ram has stated that he along with other witnesses took injured Anil Kumar to hospital, but admitted in cross-examination that he was not allowed to go inside the hospital. He has also admitted that military personnels were present in the Government Hospital, so he along with other persons was not allowed to go inside the hospital. PW.15 Sanjay Singh admitted in his cross- examination that Rakesh and Satbir took Anil Kumar inside the hospital. He further admitted in his cross-examination that military guard was present outside the hospital and on quarry, he replied that only two persons can enter into the hospital and, therefore, Rakesh and Satbir went inside the hospital. PW.16 Praveen Kumar has also admitted in his 13 cross-examination that he was not allowed to go inside the hospital and only Rakesh and Satbir went inside the hospital with Anil Kumar. Statements of these witnesses clearly reveal that only Rakesh and Satbir went inside the hospital with Anil Kumar, and Nemichand did not go inside the hospital and thus, dying declaration Ex.P/35 was not recorded in the presence of Nemichand and alleged dying declaration if at all was given by Anil Kumar, it was signed by Nemichand afterwards and thus, this dying declaration is hit by Rule 6.22 of the Rules of 1965. AND in any case by getting it singed by nemichand subsequently, it can very well be said to be an interpolated document, and cannot be used against the accused as an incriminating circumstance.
It has been held in 1994 CRI.L.J. 691, Smt. Kalawati vs. State of Rajasthan that where dying declaration has been recorded by police officer not in accordance with provisions of Rule 6.22 of the Rules of 1965, such dying declaration recorded by the police officer is unreliable.
PW.17 Arvind Kumar has stated that after recording telephonic message in Rojnamcha, he proceeded to hostel and after some enquiry, he reached to hospital and recorded the dying declaration of Anil Kumar. PW.12 Rakesh and PW.13 Satbir have also stated that Anil Kumar's Parcha Bayan Ex.P/35 was recorded. PW.3 Dr. Kundan Lal has stated that Anil Kumar was in a fit condition to give statement. He has admitted in his cross-examination that if pallet hits larynx 14 below vocal cord and causes perforation, a person can speak till air passes out of perforation. He has further deposed that Anil Kumar was speaking before him. PW.6 Dr. Indrapal Singh, who conducted post mortem of the body of deceased Anil Kumar, deposed that on dissection of neck, he found hole through and through larynx and larynx and windpipe were full of blood. He has admitted in his cross-examination that if a pallet goes through and through larynx, air is bound to leak, which affects voice and there is possibility that one cannot speak. He has further admitted that if larynx and trachea is filled with blood, one cannot speak and there was blood in larynx and trachea of deceased Anil Kumar. He has further deposed that he cannot say after gunshot injury, for how much time, Anil Kumar was in a position to speak. Looking to the nature of the injury and blood in larynx and trachea, it cannot be believed that Anil Kumar was in a fit condition to give statement at 6.40 p.m. PW.17 Arvind Kumar has admitted in his cross-examination that Anil Kumar took near about thirty minutes in giving statement Ex.P/35. Statement Ex.P/35 is of near about 130 words and if half an hour time is taken in deposing 130 words, it can be presumed that Anil Kumar was either not in a fit condition to give statement or his voice was not clear and thus, certificate Ex.P/5 given by PW.3 Dr. Kundan Lal becomes suspicious and in such circumstances, it is doubtful that statement Ex.P/35 was at all given by injured Anil Kumar when he was not in a condition to speak.
15
All the eye-witnesses deposed that two of them admitted Anil Kumar in hospital. PW.17 Arvind Kumar deposed that when he went to the hospital, he enquired from the witnesses present with Anil Kumar and then took opinion of Doctor on Ex.P/5, then recorded statement Ex.P/35. According to the prosecution story, Anil Kumar was admitted in hospital by eye-witnesses before police reached to the hospital. On the contrary, injury report Ex.P/4 reveals that Anil Kumar's injury report was prepared at 6.30 p.m. on the request of police. Ex.P/7 letter for referring Anil Kumar to Civil Hospital, Sriganganagar contains note that Anil Kumar was brought to the hospital by local police. These documents clearly prove that Anil Kumar was brought to the hospital by the police and not by the so called eye-witnesses. In such circumstances, statement of PW.17 Arvind Kumar and other eye-witnesses cannot be believed. According to Arvind Kumar, he got telephonic message at 6.15 p.m., then he entered it in Rojnamcha and proceeded to Jat Hostel. He admitted in his cross-examination that he reached to Jat Hostel at 6.20 p.m. He stayed there for 5 to 7 minutes and then reached to hospital at 6.30 p.m. PW.13 Satbir stated that he reached to hospital at 6.30 p.m. and at the same time, police also came. These, statements and documents prove that Anil Kumar was admitted in the hospital by police authorities and not by alleged eye-witnesses. If Arvind Kumar reached to hospital at 6.30 p.m. and on his request, Anil Kumar was admitted in hospital and his injury report Ex.P/4 was prepared at 6.30 p.m., then requisition Ex.P/5 16 could not have been prepared by Arvind Kumar before 6.30 p.m. to be given to Dr. Kundan Lal at 6.30 p.m. because some time must have been taken in writing the document Ex.P/5, and Ex.P/5 must have been written only after preparation of injury report and starting treatment of injured Anil Kumar. PW.13 Satbir has stated in his statement that first his statement under section 161 Cr.P.C. was recorded and thereafter dying declaration Ex.P/35 of Anil was recorded. If this statement is taken to be true, certainly statement Ex.P/35 cannot be recorded by PW.17 Arvind Kumar at 6.40 p.m. Thus, it becomes suspicious that Anil Kumar was admitted to hospital by alleged eye-witnesses at 6.30 p.m., opinion on Ex.P/5 was given by Doctor and statement Ex.P/35 was recorded by Arvind Kumar at 6.40 p.m. Learned counsel for the appellants submitted that all the eye-witnesses have improved their statements under section 161 Cr.P.C. and there are major contradictions in their statements recorded before the court, hence, they cannot be believed. Perusal of statements of all the eye-witnesses PW.12 Rakesh, PW.14 Daulat Ram, PW.15 Sanjay and PW.16 Praveen Kumar reveals that they have denied almost every material portion of their police statements Ex.D/3 to Ex.D/6 and have given different and improved version before the Court. PW.12 Rakesh has stated in his statement that four accused-persons except Ravi came in the hostel, whereas in statement Ex.D/3, he has mentioned only names of accused Raju and Sonu. In the same way, he has stated before the 17 Court that all the accused-persons were talking that they have to keep of promise of Ravi and Anil Kumar is to be shoot, but this statement does not find place in police statement Ex.D/3. He has stated before the Court that accused Lalit and Sandeep remained outside the room of deceased Anil Kumar, whereas this fact does not find place in statement Ex.D/3. He has stated before the Court that after gunshot, accused Lalit and Sandeep ran away from the place of incident, but this fact also does not find place in the statement Ex.D/3. In the same way, he has stated before the Court that Satbir was present in front of his room near water tank, but this fact does not find place in the statement Ex.D/3. In the same way, he has stated before the Court that Praveen, Himanshu, Daulat Ram and Sanjay Singh, who were standing outside the hostel, followed the accused-persons and came in the hostel, but this fact does not find place in the statement Ex.D/3. There are many other improvements in his Court statement over police statement Ex.D/3. In the same way, other alleged eye-witnesses PW.14 Daulat Ram, PW.15 Sanjay and PW.16 Praveen Kumar have also been contradicted from their police statements Ex.D/4 to Ex.D/6 and have stated that they made statements before police as they revealed before the Court, but they cannot say why those facts have not been written in their police statements. PW.13 Satbir could not be contradicted from his police statement Ex.P/27 as PW.10 Satbir was contradicted from this statement. In cross-examination, PW.13 Satbir has admitted that he revealed same statement before police, as he 18 revealed before court, but he cannot say why those facts have not been written in police statement Ex.P/27. Thus, it becomes clear that all these eye-witnesses have improved their police statements and in such circumstances, they do not inspire confidence and cannot be treated as trustworthy.
There are major contradictions in the statements of eye-witnesses. PW.12 Rakesh, and PW.15 Sanjay stated in their statements that accused-persons while entering in the hostel, were talking that they have to keep the promise of Ravi and Anil Kumar is to be shoot, whereas PW.13 Satbir has stated that accused-persons were talking that they have to do work, which has been assigned by Ravi, whereas PW.14 Daulat Ram stated that accused Sonu, Sandeep and Lalit told Raju to keep promise of Ravi and shoot Anil Kumar, whereas PW.16 Praveen Kumar stated that accused-persons were talking that Anil Kumar has threatened Ravi to not to go in street of girls hostel and they have to keep promise of Ravi. In the same way, PW.12 Rakesh, PW.14 Daulat Ram, PW.15 Sanjay and PW.16 Praveen Kumar stated in their statements that accused Sonu asked accused Raju to fire and there is no question of compromise, whereas PW.13 Satbir stated in his statement that accused Sonu told that what are you compromising. He has not stated in his statement that accused Sonu asked co-accused Raju to fire. In the same way, PW.13 Satbir stated in his statement that when Raju fired on Anil Kumar, they were at a distance of 3 feet, whereas other eye-witnesses have told that Raju fired from ½ 19 ft. distance. In the same way, PW.12 Rakesh stated in his statement that after firing, accused Raju and Sonu ran away and thereafter accused Lalit and Sandeep also ran away with murmuring that Ravi's work has been done, whereas PW.13 Satbir, PW.14 Daulat Ram and PW.15 Sanjay have stated in their statements that after firing, accused Lalit and Sandeep ran away and thereafter accused Raju and Sonu ran away. In the same way, PW.12 Rakesh has stated in his statement that he along with Satbir and Praveen took injured Anil Kumar in lap to hospital, whereas PW.13 Satbir has stated that he along with Rakesh and Nemichand proceeded with injured Anil Kumar for hospital on foot and in the way, one person coming on scooter met them and Anil Kumar along with Rakesh was sent on scooter for hospital and he along with Nemichand went to hospital on foot. PW.15 Sanjay has stated that they took Anil Kumar on foot up to 250-300 meters, then Anil Kumar was sent on scooter, but after 5-7 steps, scooter became out of order and then again Anil Kumar was taken to the hospital in hands. On the contrary, PW.15 Sanjay and PW.16 have stated that Anil Kumar was taken to hospital on foot up to 100 meters and then he was sent on scooter with Rakesh for hospital. In the same way, PW.12 Rakesh has stated in his statement that first of all dying declaration Ex.P/35 was recorded by police, whereas PW.13 Satbir has stated that firstly his statement was recorded and, thereafter dying declaration of Anil Kumar was recorded. Witnesses have shown their different locations in the room of Anil Kumar, where alleged incident took place and PW.17 Arvind 20 Kumar, who prepared site plan Ex.P/28 has not indicated location of deceased, accused and witnesses in the room and outside the room. PW.13 Satbir has stated in his statement that accused Raju and injured Anil Kumar were facing each other in the room, in such circumstances, gunshot injury should have been caused in front side of neck instead of right side of neck. There are contradictions in the statements of the witnesses whether blood came out from wound of Anil Kumar or not. Thus, it becomes clear that there are major contradictions in the statements of alleged eye-witnesses and in such circumstances, they cannot be believed.
All the eye witnesses except one have stated in their statements that Raju fired from distance of ½ ft. According to Modi's Medical Jurisprudence, if a firearm is discharged very close to the body or in actual contact, subcutaneous tissues over an area of two or three inches round the wound of entrance are lacerated and the surrounding skin is usually scorched and blackened by smoke and tatooed with unburnt grains of gunpowder or smokeless propellant powder. The adjacent hair is singed, and the clothes covering the part are burnt by the flame. The exit wound of a close range shows greater damage of tissues than the entrance wound.
Learned counsel for the accused-appellants placed reliance on judgment of Hon'ble Supreme Court in Baldev Singh & Anr. vs. State of M.P., 2003, SCC (Cri) 1740, in 21 which it was held that gunshot allegedly fired from close distance--Ordinarily bullet would not have remained in the body and so absence of exit wound belies the allegation of firing from short distance.
Post mortem report Ex.D/2 reveals that there was only blackening around the gunshot wound and neither skin was scorched and tatooed nor clothes covering the neck were burnt. This indicates that fire was not made from a distance of ½ ft. but from a longer distance and in such circumstances, statement of eye witnesses cannot be believed particularly when PW.14 Daulat Ram, and PW.15 Sanjay Singh were cousins of deceased Anil Kumar and PW.12 Rakesh, PW.13 Satbir and PW.16 Praveen Kumar were inhabitants of same hostel and thus interested in prosecution.
All the eye witnesses have stated in their statements that they heard talks of accused-persons outside the hostel, where, they were talking to shot Anil Kumar, even then, they neither shouted nor alarmed Anil Kumar to run away. When these accused--persons proceeded towards Anil Kumar's room, these eye-witnesses simply followed them and even at that time, they neither alarmed Anil Kumar nor intervened. After the alleged gunshot when accused-persons ran away, none of them tried to catch any of the accused- persons, though more than 10 inmates of the hostel were present on the spot and except accused Raju, none other was armed with any weapon. This unnatural conduct of the 22 witnesses creates suspicion that incident took place in their presence and that too in the room of deceased Anil Kumar, where no other sign of incident was found.
Learned counsel for the appellants further argued that recovery of pistol, at the instance of accused Raju, has not been proved by the prosecution, and further it has not been proved that fire was made from recovered pistol. PW.17 Arvind Kumar has stated that he arrested Raju vide arrest memo Ex.P/38. Accused Raju, during investigation, gave information Ex.P/40 and on the information and at the instance of accused Raju, .32 bore pistol was recovered in the presence of witnesses vide recovery memo Ex.P/1. PW.1 Rajkumar and PW.2 Rajbansh have stated that pistol was not recovered in their presence, they were declared hostile and admitted signatures on recovery memo and further stated that on blank paper, their signatures were taken at the police station. In this way, recovery of pistol by Arvind Kumar, at the instance of accused Raju, has not been proved beyond doubt. PW.17 Arvind Kumar has further stated that site plan Ex.P/3 and Ex.P/3-A of the places of recovery were prepared by him. Ex.P/3-A does not bear signatures of PW.1 and PW.2, whereas this memo should have also been signed by these two witnesses had it been prepared at the same time. Site plan Ex.P/3 makes it clear that this pistol was recovered from some bushes standing on the open land. This recovery has been made after three days of arrest. This .32 bore pistol along with barrel is 28 cm. long. PW.8 Mukesh Kumar has 23 stated in his statement that he deposited pistol and pallet in the FSL on 15.1.2002 along with forwarding letter Ex.P/20 and obtained receipt Ex.P/21. By letter Ex.P/20 dated 11.1.2002, following opinion was sought from FSL:
(1)Whether the sealed pistol is serviceable, any fire has been made and if so, before how much period and it is of what bore?
(2)Whether sealed pallet has been fired from sealed pistol?
(3)Whether sealed pallet contains human blood and if so, of what group?
PW.17 Arvind Kumar has stated that FSL Report is Ex.P/41. FSL Report Ex.P/41 reveals that pallet was found to contain human blood but its group could not be analysed. In the back of report Ex.P/41, a note has been appended to the effect that pallet and sealed pistol were sent to ballistic division for necessary examination. Pistol and pallet were received back by Investigating Officer, which were produced in Court and tendered in evidence by this witness. Surprisingly, the ballistic expert report, regarding two quarries mentioned in forwarding letter Ex.P/20, has not been produced by Investigating Officer though it must have been received along with articles and it seems that purposely, this report has been suppressed.
In Sukhwant Singh vs. State of Punjab, AIR 1995 SC 1601, Hon'ble Supreme Court has held as under: 24
"In case where injuries are caused by fire- arms, the opinion of the Ballistic Expert is of a considerable importance where both the fire-arm and the crime cartridge are recovered during the investigation to connect an accused with the crime. Failure to produce the expert opinion before the trial Court in such cases affects the creditworthiness of the prosecution case to a great extent."
In Sarvan Kumar & Anr. vs. State of Rajasthan, 1995 Cr.L.R. (Raj.) 778, this Court has held that if FSL Report is not produced in Court, presumption is to be drawn that it was a negative report.
Learned counsel for the appellants placed reliance on judgment of Hon'ble Supreme Court in Baljit Singh & Anr. Vs. State of U.P., 1977 SCC (Cri) 15, in which it was held that where two documents would conclusively show as to who was in actual cultivating possession of the land in question, and yet even though the Investigating Officer had these documents in his possession he did not choose to file them. From this fact, the only inference that the court can draw was that if these documents had been produced they would have gone against the prosecution. He has also placed reliance on judgment of Hon'ble Supreme Court in State of M.P. vs. Surpa, AIR 2001 SC 2408, in which AIR 1953 SC 415, Mohinder Singh vs. The State was referred, in which it was held:
"In a case where death is due to injuries or 25 wounds caused by a lethal weapon, it has always been considered to be the duty of the prosecution to prove by expert evidence that it was likely or at least possible for the injuries to have been caused with the weapon with which and in the manner in which they are alleged to have been caused. It is elementary that where the prosecution has a definite or positive case, it must prove the whole of that case. In the present case, it is doubtful whether the injuries which are attributed to the appellant were caused by a gun or by a rifle. Indeed, it seems more likely that they were caused by a rifle than by a gun, and yet the case for the prosecution is that the appellant was armed with a gun and, in his examination, it was definitely put to him that he was armed with the gun P.16. It, is only, by the evidence of a duly qualified expert that it could have been ascertained whether the injuries attributed to the appellant were caused by a gun or by a rifle and such evidence alone could settle the controversy as to whether they could possibly have been caused by a fire arm being used at such a close range as is suggested in the evidence."
It has been held in Hashomal Mulchand vs. J.S.Bajaj, ILR (1966) Bombay, 892 that where the prosecution in a prohibition case failed to take samples and have them sent to chemical Analyst for his opinion, the presumption is that the prosecution withheld evidence as it was not likely to support their case.
In the present case, pallet as well as recovered pistol have been sent to Ballistic Expert and when both the articles have been received back by investigating agency, ballistic expert report must have been received along with articles and suppression of that report, adverse inference has to be drawn against the prosecution and it is to be held that 26 recovered pallet was not fired from recovered .32 bore pistol. This is a case of deliberate suppression of important document and the prosecution has not given any explanation for withholding ballistic expert report. In such circumstances, it becomes suspicious that accused Raju on the instigation of accused Sonu fired from recovered pistol and caused death of Anil Kumar.
Learned counsel for the complainant argued that there are minor contradictions between statements of the eye-witnesses, which are to be ignored because there is consistency in the statement of the witnesses about gunshot fire by accused Raju on the instigation of other accused- persons. He has placed reliance on judgment of Hon'ble Supreme Court in Suraj Singh vs. State of U.P., 2008 (5) Supreme 329, in which it was held that when there is direct evidence of eye-witness available, inconsistency relating to distance from which gunshots were fired is of no consequence when the prosecution evidence pertaining to assault by guns and pistol substantially tallied with medical evidence.
This citation does not help to the prosecution as in the present case, there are major contradictions and improvements in the statements of eye-witnesses and it is suspicious that they were at all present on the spot, where Anil Kumar was hit by firearm. Ballistic Expert Report has been purposely withheld by the prosecution and in the absence of that report, it cannot be believed that accused 27 Raju fired recovered pallet from recovered pistol. Normally, recovered pallet is not fired by .32 pistol. Such pallets are fired by 12 bore gun and if this pallet has been fired by 12 bore gun, there must have been more pallets on the scene of occurrence, but no other pallet has been recovered from the room of deceased, which makes it suspicious that this incident took place in the room of Jat Hostel. Eye-witnesses have also deposed that Raju picked pistol from his inner pocket of trouser, this pistol is 28 cm. long and it is doubtful that such a long pistol can be hidden in inner pocket of trouser. In such circumstances, story narrated by the prosecution witnesses becomes wholly doubtful and on the testimony of alleged eye-witnesses, the trial court has committed error in convicting accused-appellants.
In this case, charge against accused Sonu was framed under section 302/109 IPC, whereas he has been convicted under section 302/114 IPC. There is distinction between sections 109 and 114 IPC and this distinction has been drawn in AIR 1948 Allahabad 168, Chotey & Anr. Vs. Emperor, which runs as under:
"Where the abetment was committed at the time when the offence was being committed by the other accused and there is no evidence that the accused abetted the offence before the offence was committed, S. 114 would not apply.
Section 114 is only brought in to operation when circumstances amounting to abetment of a particular crime have first been proved, and then the presence of the accused at the commission of crime is proved in 28 addition. Section 114 deals with the case where there has been the crime of abetment but where also there has been actual commission of the crime abetted and the abettor has been present thereat. It is necessary first to make out the circumstances which constitute abetment, so that if absent, the accused would be liable to be punished as an abettor, and then to show that he was also present when the offence was committed. To a case, therefore, where the abetment was committed at the time when the offence was being committed the section applicable is S.109 and not S. 114.
Thus, it becomes clear that if an accused has been charged under section 109 IPC, we are of the view that accused cannot be convicted under section 114 IPC. The trial court has committed error in convicting accused Sonu under section 302/114 IPC, though he was charged under section 302/109 IPC.
Thus, it becomes clear that prosecution has failed to prove beyond reasonable doubt that dying declaration Ex.P/35 as it stands was made by deceased Anil Kumar. Statements of eye-witnesses examined by the prosecution are full of contradictions and improvements and thus, they cannot be believed and the trial court has committed error in placing reliance on the statements of eye-witnesses. By suppression of Ballistic Expert Report by prosecution an adverse inference has to be drawn against the prosecution and it has to be held that recovered pallet was not fired by accused from recovered pistol. Even then, the trial court has committed error in convicting accused-appellants under 29 sections 449, 302, 302/114 IPC and sections 3/25 and 27(2) Arms Act and thus, Raju alias Rajkumar s/o Mohan Lal and accused Sonu alias Sohan Lal s/o Sita Ram are to be acquitted of the charges levelled against them. When no offence is made out against these accused-appellants, Revision and Appeal filed by complainant and State respectively against rest of three accused Raju alias Lala alias Lalit, Sandeep and Ravi Kumar are liable to dismissal.
Thus, D.B.Criminal Appeal Nos. 1124/2003, Raju alias Rajkumar vs. State of Rajasthan and 1148/2003, Sonu alias Sohan Lal vs. State of Rajasthan are accepted and judgment dated 12.9.2003 passed by ADJ (Fast Track), Sriganganagar by which he convicted accused Raju alias Rajkumar for the offences under sections 449, 302 IPC and section 3/25, 27(2) Arms Act, and accused Sonu alias Sohan Lal under sections 449, 302/114 IPC is set aside to the extent of their conviction and thus, accused-appellants Raju alias Rajkumar s/o Mohan Lal and Sonu alias Sohan Lal s/o Sita Ram are acquitted of the aforesaid charges. Accused Raju alias Rajkumar is in jail, he may be released forthwith, if not warranted in any other case. Accused Sonu alias Sohan Lal is on bail, his bail bonds stand cancelled and he need not to surrender. D.B.Criminal Appeal No.82/2005 and D.B.Criminal Revision Petition No.74/2004 are dismissed. [KISHAN SWAROOP CHAUDHARI],J. [N.P.GUPTA]J. m.asif/-