Madhya Pradesh High Court
Laxminarayan & Another vs The State Of M.P. on 22 June, 2017
Author: Rajeev Kumar Dubey
Bench: S.C.Sharma, Rajeev Kumar Dubey
-: 1:- Cr.A.No.730 of 2004
HIGH COURT OF MADHYA PRADESH : BENCH AT
INDORE
(DIVISION BENCH - HON'BLE SHRI JUSTICE S.C.
SHARMA & HON'BLE SHRI JUSTICE RAJEEV
KUMAR DUBEY)
Criminal Appeal No.730/2004
1. Laxminarayan s/o Kaniram Harija,,
Age-20 years,
R/o. Village- Bhoepura, Sankashymaji,
Tehsil Narsinghgarh, District- Rajgarh (Biaora)
2. Gyansingh s/o Siddhulal Harijan,
Age-20 years,
R/o. Village- Bhoepura, Sankashymaji,
Tehsil Narsinghgarh, District- Rajgarh (Biaora)
...... Appellants
Vs.
State of Madhya Pradesh,
Through Police Station Kurawar,
Tehsil -Narsingharh,
District- Rajgarh.
........Respondent/State
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- Shri S.K. Meena, learned Counsel for the
appellant No.1.
Shri Neelesh Sharma, learned counsel for the
appellant No.2.
Shri Pankaj Wadhwani, learned Govt. Advocate
-: 2:- Cr.A.No.730 of 2004
for the respondents/State.
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JUDGMENT
(Delivered on .06.2017) Per Rajeev Kumar Dubey J.
This criminal appeal has been filed under Section 374 of the Cr.P.C. against the judgment dated 17.06.2004 passed by II Additional Sessions Judge, Fast Track Court, Narsinghgarh in Sessions Trial No.126/2003, whereby the learned A.S.J. found the appellants guilty for the offence punishable under Section 376(2) (G) and 302, of IPC and sentenced them to 10 Years R.I. and fine of Rs.1,000/- and in default of payment of fine to undergo three months R.I. and Life Imprisonment and fine of Rs.5,000/- and in default of fine, further six months R.I. respectively.
02. Brief facts of the prosecution case are that on 31.05.2003 complainant Soma (PW.1) had gone to Fatehpur. In the morning when he came back home at 5:00 in the evening, his wife Gyarsi Bai (PW.12) told him that the "Deceased A" (name and identity of the "Deceased A" imposed by law contained in section 228A of IPC is not disclosed) who went from home at -: 3:- Cr.A.No.730 of 2004 3:00 in the evening has not returned yet, on which Soma searched his daughter in the village. During search Vijendra Singh informed him that two children Sundar (PW.3) and Hari Singh (PW.4), who were grazing cattle had told him that a dead body of a lady was lying in Mithi Bedara "Nala". On that Soma and his brother Shankar (PW.2) interrogated Sundarsingh and Harisingh and they told that they heard the shouting coming from Bedari Nala and also saw the appellants Laxminarayan and Gyan Singh going from there and their clothes were stained with blood. On the information, Soma along with his brother reached at Bedara 'Nala' where they saw that the dead body of "Deceased A" extensively stained with blood was lying and there was an injury on her head and near her body bloodstained stones, a handkerchief & a iron rod were also lying there. On that Soma lodged the FIR (Ex.P/15) on 01.06.03 at Police Station Kurawar. That report was written by B.L. Sharma (PW.16) A.S.I. and on that report Crime No.132/2003 was registered against the appellants for the offences punishable under Sections 302/34 of IPC and also registered merg no.09/03 U/s.174 of Cr.P.C. (Ex.P/16).
03. After registering the offence B.L. Sharma -: 4:- Cr.A.No.730 of 2004 investigated the matter. During investigation he reached the spot where he prepared spot map (Ex.P/17) and after issuing notice (Ex.P/8) called the witnesses and made inquest memo (Ex.P/9) of the dead body of "Deceased A" in the presence of witnesses and took photographs of the spot. He also seized Two bloodstained stones, bloodstained and simple soil, a bloodstained iron rod, a pair of lady footwear, one button, one iron spring, one blood stained handkerchief and one stone and prepared seizure memo (Ex.P/18 to ExP20) He also sent the dead body of "Deceased A" to civil hospital Narsinghgarh for postmortem along with a letter (Ex.P/ 3-A) where Mahendra Kumar Gupta (PW.7) conducted autopsy and gave the report ExP3. He also prepared slide of vaginal discharge of deceased and also seized her cloth and sent to Police Station in a sealed packet along with seal impression which were also seized by the police and seizure memo Ex.P/2 was prepared. B.L. Sharma also recorded the statements of witnesses Soma (PW.1), Shankar (PW.2), Sundarsingh (PW.3), Hari Singh (PW.4), Ratanlal (PW.8), Nain Singh Gurjar (PW.9), Motilal (PW.10), Khub Chandra (PW.11), Gyarsi Bai (PW.12) and Jagannath (PW.13) -: 5:- Cr.A.No.730 of 2004 and arrested the accused/appellants and prepared the arrest memo (Ex.P/9 & Ex.P/10). Soon after the arrest he interrogated the appellants and on the information of appellant Laxminarayan one bloodstained T-Shirt and a bicycle was recovered from his house and on the information of appellant Gyan Singh one bloodstained Shirt was recovered from his house and he prepared memorandum (ExP./11 and ExP.12) and seizure memo (Ex.P/13 and ExP.14) respectively. The appellants were also sent for medical examination and the medical reports (Ex.P/21) and Ex.P/22) were received the seized articles were sent to FSL, Sagar through S.P. Rajgarh along with draft ExP.23. The report (Ex.P/ 24 & Ex.P/25) was received from FSL, Sagar.
04. After the investigation charge-sheet was filed against the appellants before the J.M.F.C., Narsinghgarh, who committed the case to court of session. On that S.T. No.126/2003 was registered. Learned IInd ASJ, Narsinghgarh framed the charge against the appellants for the offences under Sections 376(2)(G) and 302 of IPC and tried the case.
05. Prosecution produced as many as Sixteen witnesses for proving his case. Although appellants took the defence that they have falsely been implicated -: 6:- Cr.A.No.730 of 2004 in the matter. However, the trial Court has found both of them guilty for the aforesaid charges and sentenced them as mentioned above. Being aggrieved from that judgment, appellants filed this criminal appeal.
06. Learned counsel for the appellants submitted that there is no eye-witness of the incident and the prosecution case is solely based on circumstantial evidence. It is settled that when there is no direct witness to the commission of offences the case rests entirely on circumstantial evidence, all the circumstances from which an inference of guilt is sought to be drawn must be cogently and firmly established. Those circumstances should be of a definite tendency unerringly pointing towards the guilt of the accused. The circumstances, taken cumulatively, should form a chain so complete that there is no escape from the conclusion that within all human probability the crime was committed by the accused and none, else. The circumstantial evidence in order to sustain conviction must also be complete and incapable of explanation of any other hypothesis than that of the guilt of the accused.The circumstantial evidence should not only be consistent with the guilt of the accused but should be inconsistent with his -: 7:- Cr.A.No.730 of 2004 innocence. If any of the said circumstances are consistent with the innocence of the accused or the chain of the continuity of the circumstance is broken, the accused is entitled to the benefit of doubt.
While In the instant case no chain of circumstance is proved by the prosecution against the appellants. Learned trial court merely on the basis of recovery of blood stained clothes from the appellants, and on the evidence that appellant Laxminarayan was found near the dead body of "Deceased A" and at that time his clothes were bloodstained found appellants guilty. While the evidence regarding recovery is not trustworthy. Even otherwise there is no evidence that the blood group of blood found on sized clothes of appellants matched with the blood group of "Deceased A". So, only on that recovery, and on the ground that appellant Laxminarayan was found near the dead body of "Deceased A" and at that time his clothes were bloodstained. It cannot be assumed that appellants murdered "Deceased A" .
7. Likewise, there is no evidence on record that appellants committed rape with "Deceased A". Learned trial court only on the basis of statement of Dr. Mahendra Gupta (PW7) which is based only on -: 8:- Cr.A.No.730 of 2004 conjecture wrongly found appellants guilty for committing rape with "Deceased A". In this regard he also placed reliance on apex court judgement passed in Sattatiya @ Satish Rajanna Kartalla vs. State of Maharashtra AIR 2008 SC 1184 and Chandra Kumar Kankariya and others vs. State of M.P. 2007 (2) JLJ 357
8. On the other hand Learned counsel for the respondent/State submitted that from the evidence produced by the prosecution it is clearly proved that appellants raped with "Deceased A" and murdered her. So the trial Court did not commit any mistake in finding appellants guilty for the aforesaid offences.
9. This court has heard the learned counsel for the parties and perused the record. So as far as the death of "Deceased A" is concerned, there is no dispute in the case that on 31.05.2003 "Deceased A"
died at Bedri Nala and her death was homicidal which amounts to murder. In this regard B.S. Sharma (PW.16) deposed that on 01.06.2003 he was posted as ASI, P.S. Kurawar. On that day Soma lodged a report Ex.P/13. On that report he registered Crime No.132/2003 for the offences punishable u/S.302/34 of IPC. and also registered merg No.9/2003 u/S.174 of -: 9:- Cr.A.No.730 of 2004 Cr.P.C. Ex.P/16. After that he went on the spot and prepared spot map Ex.P/17 where he found that dead body of "Deceased A" lying and issued notice Ex.P/8, called the witnesses and in their presence made inquest memo Ex.P/9, which was also proved by Soma(PW.1) father of the "Deceased A" Gyarasibai (PW.12), mother of the "Deceased A", Khoob Chand (PW.11), Shankar (PW.2), Ratanlal (PW.8). They also deposed that they saw dead body of "Deceased A" on the spot. Police prepared inquest memo Ex.P/9. In that memo also mentioned that "Deceased A" died due to injuries. Their testimony is duly corroborated by the statement of Dr.Mahendra Kumar Gupta (PW.7) who conducted P.M. of dead body of "Deceased A".
10. Dr. Mahendra Kumar Gupta (PW.7), deposed that on 01.12.2003 he was posted as medical officer in the civil hospital, Narsinghgarh. On that day at 11:00 am he conducted the postmortem of dead body of "Deceased A" and found following injuries on her body:
" 1. Lacerated wound size 3 x ½ x ½ cm over the mid of the forehead.
2. Lacerated wound - two in number over occipital region of the head size 3 x ½ x ½ cm and 2cm x ½ cm x bone deep.
Occipital bone was also fractured.
3. Abrasion size 3 x 2 cm over the right hand.
4. Abrasion size 2 x 2 cm over the mid of the right forearm.-: 10:- Cr.A.No.730 of 2004
5. Lacerated wound over the tip of the left ring finger and between index finger and middle finger.
6. Multiple small bruises over right half of the abdomen.
7. Small abrasion over both labia majora.
8. Multiple small Bruise over mid and left lateral aspect of left side of neck.
9. Bruise size 3 x 2 cm over the left infrascapular region.
10. Bruise size 3 x 2 cm with swelling over left temporal region of head.
11. Bruise size 3 x 2 cm over medial aspect of right upper thigh.
12. Abrasion size 2 x 2 cm over anterior aspect of both knee joint.
11. He also deposed that "Deceased A" died due to head injury which was dangerous to life and her death was homicidal in nature. She was pregnant at the time of death and her death took place within 12 to 24 hours from the autopsy.
12. B.S. Sharma (PW.16) also deposed that during investigation he seized two bloodstained stones, bloodstained and simple soil a bloodstained iron rod, a pair of lady footwear, one button, one iron spring, one blood stained handkerchief and one stone and prepared seizure memo (Ex.P/18 to ExP20) and sent seized articles to FSL, Sagar through S.P. Rajgarh along with draft ExP.23. The report (Ex.P/24 & Ex.P/25) was received from FSL. IN the report ExP. 25 it is -: 11:- Cr.A.No.730 of 2004 mentioned that human blood was found on blood stained soil and clothes of "Deceased A". Up to that extent there is no important contradictions in the statement of prosecution witnesses and appellant also did not challenge the prosecution evidence on that point. So there is no reason to disbelieve the statement of prosecution witnesses on that point. From the prosecution evidence as discussed above it is clearly proved that on 31.11.03 "Deceased A" died at Mithi Bedri and her death was homicidal in nature which amounts to murder.
13. On the point whether appellants raped with "Deceased A" and murdered her, there is no eye witness of the incident. Although prosecution produced Sundarsingh (PW.3) & Hari Singh (PW.4) as an eye witnesses of the incident but they did not support the prosecution story on that point. Sundarsingh (PW.3) & Hari Singh (PW.4) in their statements clearly denied from the fact that on the date of incident when they were grazing cattle at Bedri Nala they heard the sound of a woman screaming from the Bedri Nala and also denied from the fact that they saw appellants assaulting "Deceased A" by stone or that appellants had told them not to tell anyone that they had come -: 12:- Cr.A.No.730 of 2004 there otherwise they would implicate them in the incident. There is no other eye witness of the incident.
14. Although Soma (PW.1) deposed that Nain Singh Gurjar (PW.9) told to him that Sundarsingh (PW.3) & Hari Singh (PW.4) told him that appellants murdered his daughter but he is not an eyewitness of the incident. He deposed that fact on the basis of information given to him by Nain Singh (PW.9) while Nain Singh was also not an eyewitness of the incident. Even on that point Nain Singh did not support the prosecution story and clearly denied from the fact that Sundarsingh (PW.3) & Hari Singh (PW.4) told him that appellants murdered "Deceased A". Even Sundarsingh (PW.3) & Hari Singh (PW.4) also denied the fact that they saw the incident. So statement of Soma (PW1) regarding involvement of appellants in the said crime is hearsay evidence, which is not admissible in the evidence. Shankar (PW.2) only deposed that on the information he reached the spot where he saw a dead body of "Deceased A" in injured condition.
15. Nain Singh (PW.9) only deposed that on the information that one dead body was lying near Phoota Talab he reached on the spot where he saw a dead body of a woman. He denied from the fact that at that -: 13:- Cr.A.No.730 of 2004 time Sundarsingh (PW.3) & Hari Singh (PW.4) told him that they saw appellants assaulting "Deceased A" and that he gave statement (Ex.P/6) to the Police in this regard.
16. Motilal (PW.10) only deposed that he heard that someone murdered daughter of Soma and denied from the fact that appellants murdered "Deceased A". Khoob Chand (PW.11) only deposed that someone informed him that appellants tried to rape "Deceased A" and murdered her but he is also not the eye witness of the incident. His statement is based on hearsay evidence and not admissible in evidence. Although Gyarasibai (PW.12), mother of the "Deceased A" also deposed that appellants murdered her daughter but she is also not an eyewitness of the incident. So her statement has no value. So their is no direct evidence on record to prove the guilt of the appellant.
17. As far as circumstantial evidence is concerned, the normal principle in a case based on circumstantial evidence is that the circumstances from which an inference of guilt is sought to be drawn must be cogently and firmly established; that those circumstances should be of a definite tendency unerringly pointing towards the guilt of the accused; -: 14:- Cr.A.No.730 of 2004 that the circumstances taken cumulatively should form a chain so complete that there is no escape from the conclusion that within all human probability the crime was committed by the accused and they should be incapable of explanation on any hypothesis other than that of the guilt of the accused and inconsistent with their innocence." as held by the apex Court in the matter of Trimukh Maroti Kirkan vs. State of Maharashtra, (2006) 10 SCC 681. The same principles were reiterated in Sunil Clifford Daniel vs. State of Punjab, (2012) 11 SCC 205, Sampath Kumar vs. Inspector of Police, Krishnagiri (2012) 4 SCC 124 and Mohd. Arif @ Ashfaq vs. State (NCT of Delhi), (2011) 13 SCC 621. on that principles if we examine the evidence produced by the prosecution against the appellants.
18. Against the appellant Gyan Singh prosecution produced Sundarsingh (PW.3) & Hari Singh (PW.4) to prove the fact that they also saw appellant Gyan Singh on the spot along with co accused Laxmi narayan and his clothes were blood stained, but in their court statements they clearly denied from the fact that they saw appellant Gyan Singh on the spot with his clothes bloodstained. -: 15:- Cr.A.No.730 of 2004
19. From the prosecution evidence only one circumstance appears against the appellant Gyan Singh that Police recovered his blood stained shirt and one bicycle from his possession. IN this regard B.S. Sharma (PW.16) deposed that he arrested the appellant Gyan Singh on 01.12.03 and prepared arrest memo (Ex.P/10). After that he interrogated appellant Gyan Singh, who informed that he concealed shirt and one bicycle in his house on which he prepared memo (Ex.P/12)and recovered one shirt and one bicycle from his possession and prepared seizure memo (Ex.P/14). In the F.S.L. report it was mentioned that Human blood was found on that shirt. But it is not mentioned in the report that blood group of blood found on sized shirt of appellant Gyan Singh matched with the blood group of "Deceased A". Ho'ble apex court in the case of Namdeo Daulata Dhayagude And Ors. vs State Of Maharashtra AIR 1977 SC 381 held the evidence of recovery of human blood-stained clothes from accused cannot be regarded as a conclusive piece of evidence. but it is certainly a piece of evidence which goes to support the other evidence about the guilt of accused in the case of Kansa Behera vs State Of Orissa reported in AIR 1987 SC 1507 apex court also -: 16:- Cr.A.No.730 of 2004 held circumstantial evidence recovery of blood
-stained clothes from accused - report of sociologist that the clothes were stained with human blood but blood group not indicated- evidence of blood group is only conclusive to connect bloodstains with accused no reliance could be placed on the circumstance. In this case also only one circumstance that Human blood was found on the shirt of applicant Gyan Singh is proved against him. So only on that circumstance It can not be assumed that applicant Gyan Singh murdered "Deceased A".
21. As far as appellant Laxminarayan is concerned, Sundarsingh (PW.3) deposed that on the date of incident he and Hari singh had gone for grazing cattle. At 3:30 pm at Mithi Bedara "Nala" he saw dead body of "Deceased A" lying there and Laxminarayan was also standing near the dead body. His clothes were blood stained. He asked him that why he had came there to which Laxminarayan replied that he had come there for searching his cow. and Hari Singh (PW/
4) deposed that on the date of incident when he and Sundar Singh had gone for grazing cattle at 2:30 pm at Mithi Bedara "Nala"' he saw Laxminarayan standing there, who told him that he had lost his cow. Laxmi -: 17:- Cr.A.No.730 of 2004 Narayan's clothes were blood stained, he asked him that why his clothes were bloodstained, to which Laxminarayan told him that he had killed a snake whose blood stains were on his clothes. On that we asked Laxminarayan to show the snake, then he told them not to go there as a dead body was lying there. Then Lakshminarayan went away for bath. He had seen from a distance, a corpse of the girl lying there. Then they returned to village and informed Mangilal that a dead body was lying at Meethi Bedari.
22. But in this regard the statements of Sundarsingh (PW.3) & Hari Singh (PW.4) are contradictory in their case diary statement it is mentioned that they apart from appellant Laxminarayan also saw appellant Gyan Singh on the spot. But in the Court statement they denied from the fact and stated that they only saw Laxminarayan on the spot and also denied to the fact that he stated the names of Gyan Singh, in their case diary statement Ex.P/1 to police. which shows that either they had earlier wrongly informed the police that they were also saw appellant Gyan Singh on the spot or they were trying to save him before the court. So their statement become doubtful.
-: 18:- Cr.A.No.730 of 2004
23. Even if their statement assuming correct. From their statements only circumstances is appears that they saw accused Laxminarayan near dead body of "Deceased A" and at that time clothes of Laxminarayan was stained with blood. While learned trial court on the basis of these statements assumed that Laxminarayan was last seen with the "Deceased A" but this finding of the trial Court is not appears to be correct.
24. The theory of 'last seen together' is one where two persons are 'seen together' alive and after an interval of time, one of them is found alive and the other dead, if the period between the two is short, presumption as to the person alive being the author of death of the other can be drawn. But in this case it is not a story of the prosecution that appellant Laxminarayan was seen with "Deceased A" and that time both were alive and after interval of time "Deceased A" was found dead. So there is no case of last seen.
25. From the statements of Sundarsingh (PW-3) & Hari Singh (PW-4) only circumstance which appears is that they saw accused Laxminarayan near dead body of "Deceased A" and at that time clothes of -: 19:- Cr.A.No.730 of 2004 Laxminarayan were stained with blood.
26. B.S. Sharma (PW.16) deposed that he arrested appellant Laxminarayan on 01.12.03 and prepared arrest memo (Ex.P/10). Soon after arrest on interrogation he, informed that he concealed T-shirt and in his house. On that he prepared memorandum (Ex.P/11) and recovered one T-shirt from his possession and prepared seizure memo (Ex.P/13).
27. So from the prosecution evidence Against appellant Laxminarayan only two circumstances are proved one Sundarsingh (PW.3) & Harisingh (PW.4) saw him near the dead body of "Deceased A" at Mithi Bedri on the date of incident and that at that time his clothes were stained with blood and that blood stained T-shirt was sized by B.S. Sharma (PW.16) on 01.12.03 from his possession.
28. B.L. Sharma (PW.16) had also deposed that he seized one button from the spot and that one button of the T-shirt that he had seized from Laxminarayan's possession was missing. But in the FSL report Ex.P/24, it is mentioned that button which was seized from the spot and the remaining buttons of the T-shirt sized from the possession of Laxminarayan are different. So this circumstance has no value. -: 20:- Cr.A.No.730 of 2004
29. As regards the above two circumstances, in the F.S.L. report it is only mentioned that Human blood was found on sized T-shirt (Article R ). But in the report there is no mention that the blood group of blood found on sized T-shirt of appellant Laxminarayan matched with the blood group of "Deceased A". So only on the basis of two circumstances that Sundarsingh (PW.3) & Hari Singh (PW.4) saw accused Laxminarayan near the dead body of "Deceased A" and they also saw bloodstains on his clothes and those blood stains were of human blood, it cannot be assumed that Laxminarayan murdered "Deceased A".
30. Likewise learned trial court only on the statement of Dr. Mahendra Kumar Gupta (PW.7) found it proved that in the incident appellants also committed rape with "Deceased A". This finding of the trial court also does not appear to be correct. Dr. Mahendra Kumar Gupta (PW.7) only deposed that the injury found on the genitals of "Deceased A" indicates the rape was committed with her at the time of incident, but final conclusion would depend on chemical examination report of vaginal discharge of "Deceased A". while in the F.S.L. report Ex.P/25, it is mentioned that no semen was found in slide of vaginal discharge -: 21:- Cr.A.No.730 of 2004 of the "Deceased A" and it is also mentioned in the report that no spot of seman were found in sized underwear of appellants. So only on the basis of statement of Dr. Mahendra Kumar Gupta (PW.7) it can not be assumed that at the time of incident rape was also committed with "Deceased A". learned trial Court also committed mistake in holding that at the time of incident rape was also committed with "Deceased A".and that was committed by the appellant.
31. From the above discussion, in the considered opinion of this Court from the evidence produced by the prosecution against the appellants it cannot be assumed that appellants committed rape with "Deceased A" and murdered her. The trial Court has wrongly found appellants guilty for murdering and committing rape with the "Deceased A". Hence appeal is allowed and the appellants are acquitted from the charges u/s 376(2) (G) and 302, of IPC. Appellants are in jail so they be released forthwith if not required in any other case.
With the aforesaid observations and directions the appeal is disposed of.
(SC SHARMA) (RAJEEV KUMAR DUBEY) -: 22:- Cr.A.No.730 of 2004 JUDGE JUDGE ns -: 23:- Cr.A.No.730 of 2004
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE (DIVISION BENCH - HON'BLE SHRI JUSTICE S.C. SHARMA & HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY) Criminal Appeal No.730/2004 Laxminarayan s/o Kaniram Harija & another Vs. State of Madhya Pradesh (J U D G E M E N T) Reserved on 20.03.2017 (RAJEEV KUMAR DUBEY) JUDGE
-06-2017 Judgment for consideration Hon'ble Shri S.C.Sharma:
(S.C.SHARMA) JUDGE
-06-2017 POST FOR .06.2017 (S.C.SHARMA) JUDGE
-06-2017