Allahabad High Court
Riyasat Son Of Shakawat, Sarwat Hussain ... vs State Of U.P. on 25 May, 2007
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza, Saroj Bala
JUDGMENT Imtiyaz Murtaza, J.
1. These appeals are directed against the judgment and order dated 4.9.2005 passed by Addl. Sessions Judge, Rampur in S.T. Nos. 275/97, 276/97, 277/97 and 277/97 whereby the appellants have been convicted under Sections 148 I.P.C. and sentenced to undergo. R.I. for one year, under Section 302 I.P.C. read with Section 149 I.P.C. sentenced to life imprisonment and a fine of Rs. 1000/- and in case of default in payment of fine further Sentence of one year to each appellants. All the sentences were directed to run concurrently.
2. Briefly stated the facts of the case are that on 12.12.1996 informant Zameel his cousin Akbar Ali uncle Raunak Ali, cousin Mohd. Shafiq had gone to mosque for offering morning prayer-at about 6.15 a.m. Abdul Aziz, Intezar, Ishrak.Ali, Riyasat Ali alongwith 25-30 persons were coming out of the mosque, at about 7 a.m. Sakhawai Ali, Riyasat son of Sakhawat, Shakeel son-in-law of Sakhawat, Jhau son-in-law of Sakhawat and grand sons of Sakhawat, namely, Sarwat Hussain, Akbar Ali, Nizam and Ashraf were standing carrying country made pistols, swords and sickles. Seeing.them Sakhawat exhorted his son Riyasat and his grand sons Sarwat Hussain, Akbar Ali Nizam and Ashraf Riyasat fired at Akbar Ali and all the persons came inside the mosque. The accused had fired several shots. After some time when the persons started coming out of the mosque and Raunak Ali reached at the main gate of, the mosque, Riyasat had fired upon him and Shakeel, Jhau and Akbar had assaulted him with swords and sickles, sustaining injuries he fell down the staircase of the mosque and died. Akbar Ali and Amir Hussain ran after jumping the wall of the mosque. Shakeel, Jhau and Akbar followed them. They heard the shots of fire from that direction. His cousin Shafique was inside the mosque, Sakhawat, his grand son Sarwat Hussain and Nizam fired-at him inside the mosque and assaulted with sward and he died on the spot. The assailants had taken away Rs. 15,000/- cash and a wrist watch of Akbar Ali. While they were returning from the mosque they saw, that Akbar was lying dead in front of the house of Amna. The. Accused were inimical with them on account of an incident of the year 1984. After "registration of the case at police station Tanda District Rampur on 12.12.1996 at 8.45 a.m. S.I. Ramveer Singh reached at the place of occurrence alongwith Shri P.C. Chaturvedi, S.O. and other police personnel. He prepared the inquest on the dead bodies of Akbar Ali, Mohd. Shafique and Raunak Ali on the direction of S.O. He also collected blood smeared and plaint earth near the dead body of Akbar Ali, plain and; blood stained piece of mat near the dead body of Mohd. Shafique, blood smeared earth and plaster near the dead body of Raunak Ali and empty cartridges, tickli and pellets were recovered from thefront gate of the mosque and prepared its recovery memos. Inquest report of Akbar Ali, photo lash, form No. 33 challan lash, report to C.M.O., sample seal are Ext. Ka-17 to Ext.Ka-22. Inquest memo of Raunak Ali, from No. 33, form No. 13, report to C.M.O., photo lash, sample seal are Ext. Ka-23 to Ext. Ka-28. Recovery memo of blood smeared and plain earth near the dead body of Akbar Ali is Ext. Ka-22. Blood smeared-and plain mat recovered, near the dead body of Mohd. Shafique is Ext. Ka-3, blood smeared plaster and plain plaster recovered near the dead body of Raunak Ali is Ext. Ka-4. Recovery memo of empty cartridges Tickli and pellets which were recovered from the front gate of the mosque is Ext. Ka/5. On 14.12.1996 he arrested Sakhawat and Riyasat at 6.30 a.m. A country made pistol of 12 bore was recovered from the possession of Sakhawat alongwith three live cartridges. Recovery memo of country made pistol is Ext. Ka-29. On the basis of Ext. Ka-29 a F.J.R. was registered and noted in G.D. No. 35 which are Ext. Ka-30 and 31.
3. S.O., P.C, Chaturvedi commenced investigation of the case. He informed the Higher authorities on wireless. He reached at the place of occurrence alongwith S.I. Ramveer Singh. S.I. Ramveer Singh had prepared the inquest memo and recovery memos. He recorded the statements of informant and eye witnesses Abdul Aziz. He prepared the site plan on the instruction of the informant which is Ext. Ka-43. On 15.12.1996 statements of Ishraque Ali, Riyasat Ali and Amir Hussain were recorded. On 19.12.1996 Akbar Ali, Nizam and Shakeel were arrested and on their pointing out blood stained sickle were recovered and a recovery memo was prepared which is Ext. Ka- 7. Jhau alis Zaheer was arrested on 20.12.1996 and a bloodstained sword was recovered from his possession. Recovery memo of sword is Ext. Ka-44. On the basis of Ext. Ka-44 F.I.R. under Section 25/4 Arms Act was registered against Jhau and the G.D. Entry wass also prepared, which are Ext. Ka-45 and 46. On 31.12.1996 a charge sheet, Ext. Ka-54 was submitted against the accused persons. S.I. N.K. Solanki sent the articles for chemical examination on 14.1.1997.
4. The autopsles on the dead bodies were conducted by Dr. Akhilesh Kumar. He conducted the autopsy on the dead body of Raunak Ali on 13.12.1996 at 9.45 and noted following ante mortem injuries:
1. An incised wound 7 cm. X 1 cm. X bone deep on right side face from right eyebrow to right upper lip. Underlying maxilla bone fractured.
2. An incised wound 11 cm. X 3 cm. X bone deep on left side face from forehead 10 mandible region. Underlying maxilla bone fractured.
3. An incised wound 15 cm. X;1-5 cm. X bone deep on left side of head 7 cm. Above left ear.
4. An incised wound 9 cm. X 1 cm. X bone deep on back of Head.
5. Multiple abrasions in an area of 8 cm. X 3 cm. On left side chest below nipple.
6. An incised wound 2 cm. X 1 cm. X muscle deep on palmer aspect of left middle and ring finger.
7. An incised wound 2 cm. X 1 cm. X muscle deep on back of left arm in middle.
8. Incised wound 4 cm. X 1 cm. X muscle deep , back side of right shoulder.
9. A gun shot wound of entry 3 cm. X 3 cm. X chest cavity, left back side, below scapula. Margins inverted. A dark ring collar of abrasions present around wound.
10. A gun shot wound of entry, 5 cm. X 3 cm. X abdomen Cavity deep on outer aspect of left side abdomen. Margins inverted. A loop of intestine protruded Dark ring collar of abrasion present around wound.
11. Incised wound 4 cm. X 1 cm. X muscle deep on dorsum of left foot.
12. Incised wound 3 cm. X 1.5 cm. X bone deep on front of right leg.
5. In the opinion of the doctor cause of death was due to shock and haemorrhage as a result of ante mortem injuries.
6. He also conducted the autopsy on the dead body of Akbar Ali on 13.12.19.90 at 10.30 a.m. and noted following ante mortem injuries:
1. An incised wound 13 cm. X 1.5 cm. X bone deep on left side of head 11 cm. above left ear.
2. An incised wound 13 cm. X 5 cm. X brain cavity deep cheek underlying frontal bone fractured. Nosal bone fractured and maxilla bones of both sides fractured. Head is restarted to left side. Brain matter is coming out through wound.
3. An incised wound 5 cm. X 1 cm. X bone deep on left side head 10 cm. Above left ear.
4. An incised wound 5 cm. X 2 cm. X bone deep on firht side head 11 cm. Above right ear.
5. A gun shot wound of entry 2.5 cm. X 2.5 cm. X chest cavity deep on left side chest 6 cm. Above and inner to left nipple. Margins inverted. Blackening and tattooing present around the wound.
6. Multiple gun shot wound, of entry in an. area of 13 cm. X 5 cm. x below right side of abdomen, size 0.3 cm. X 0.3 cm. X abdominal cavity, deep. A dark ring collar of abrasion present around each wound.
7. Gun shot wound of entry 3 cm. X 3 cm. X muscle deep on right thigh upper part. Blackening present, margins inverted (five pellets recovered from right thigh, upper part).
7. In the opinion, of the doctor the cause of death was shock and hemorrhage as a result of ante, mortem injuries.
8. He also conducted the autopsy on the dead body of Mohd. Shafiq on 13.12.1996 at 11.15 a.m. and noted following ante mortem injuries:
a. An incised wound 1 cm. x .5 cm. x muscle deep on dorsal aspect of left, index finger.
b. An incised wound 2 cm. x 0.5 cm. x muscle deep on right wrist.
c. multiple gun shot wounds of entry inverted margins Size 0.3 cm. to 0.5 cm. x 0.3 cm. x o.5 cm. x muscle deep on left side of chest 3 cm. below nipple.
d. Multiple gun shot wound of entry with inverted margin measuring 0.3 cm. x0.3 cm. x muscle deep on right side of chest, on upper area of right shoulder in an area of 18 cm. x 12 cm. A dark black ring collar of abrasions present around each wound.
e. Multiple gun shot wound of entry C inverted margin 0.3 cm. 0.3 cm. x muscle deep in an area of 9 cm, x 3 cm. on outer aspect of left thigh.
f. A gun shot wound of entry 3 cm. x 3 cm x abdominal cavity deep on left side of back 3 cm. below last rib. Blackening and tattooing present. Margin inverted. A dark black ring, collar of abrasion present around the wound.
9. In the opinion of the doctor the cause of death of the deceased as shock and hemorrhage as a result of ante mortem injuries.
10. After submission of the charge sheet case was committed to the court of Session and charges under Section 148, 302/149 and 404/149 I.P.C. and charge under Section 25 Arms Act against Shakeel, Sarwat Ali and Jhau alias Zaheer were framed. The prosecution in order to substantiate its case had^examined P.W. 1 Zameel Ahmad, P.W. 2 Hazi Intezar, P.W. 3 Ishrak Ali, P.W. 4 Amir Hussain, P.W. 5 Mansab Ali, P.W. 6 Dr. Abhilesh Kumar, P.W. 7 Ramvir Singh, SI. P.W. 8 H.C. Surcsh Singh, P.W. 9 Komal Singh A.S.I., P.W. 10 Constable Ram Nath Singh, P.W. 11 B.P.S. chauhan, P.W. 12 constable Jame Ahmad, P.W. 13 Om Prakash Sharma and P.W. 14 P.C. Chaturvedi, investigating officer of the case.
11. The case of the defence was of denial and false implication and they did not examine any witness in their defence.
12. The Sessions Judge considering the evidence on; record convicted the appellants, as aforesaid and acquitted Riyasat, Sarwat and Jhau under Section 25 Arms Act. Hence these appeals.
13. We have heard Sri I.M. Khan, learned Counsel for the appellants, learned A.G.A. Shri R.K. Singh for the State and perused the entire record.
14. The counsel for the appellants challenged the findings of the trial court on various grounds. It was submitted that the prosecution failed to prove its case beyond reasonable doubt. The Sessions Judge recorded the findings of conviction on the testimonies of interested: inimical witnesses and their presence at the time of occurrence is highly doubtful. The first information report is anti timed, the prosecution has changed the place of occurrence to probablise that presence of the witnesses. There is conflict in medical and direct evidence. The investigation of the case is tainted as the Sessions Judge has disbelieved the recoveries alleged to have been made from the possession of the appellants and also the recoveries in pursuance of disclosure statement of the accused. The trial court has wrongly sentenced appellant Nizam, who was a juvenile on the date and time of occurrence.
15. On the contrary learned A.G.A. submitted that three persons are killed by the appellants in the presence of witnesses. The place of occurrence being mosque, the presence of witnesses cannot be doubted as the time of occurrence was immediately, after the morning prayer. The place of occurrence is also fixed by over whelming evidence on record and eye witness account is fully corroborated by the medical evidence. The Sessions Judge has wrongly ignored the recoveries under Section 27 of the Evidence Act. It was further submitted that there is no evidence to show that Nizam was a juvenile at the time of occurrence.
16. In order to appreciate rival contentions of the counsel for the parties it is necessary to examine the evidence adduced in the ease.
17. P.W. 1 Zameel Ahmad is the informant of the case and deposed that he alongwith his brother Akbar Ali, uncle Raunak Ali, cousin Shafiq had gone to the mosque at about 6.15 a.m. to offer morning prayer. The mosque was situated inside the village. Abdul Aziz, Intezar Ali, Ishraf Ali, Riyasat Ali alongwiih 25 - 30 other villagers were also present in the mosque. After the prayer was over, at the main gate of the mosque Sakhawat, his son Riyasat, his sons-in-law Shakeel and Jhau and grandsons Sarwat Hussain, Akbar Ali and Nizam were standing armed with sword, sickle and country made pistols. Seeing them Sakhawat exhorted his son Riyasat and grand sons and Riyasat fired from his pistol at Akbar Ali which hit him. They rushed inside side the mosque and assailant fired several shots Some persons started coming out of the mosque, his uncle Raunak Ali reached at the gate of the mosque, Riyasat fired from his country made pistol, Jhau Shakeel, Akbar Ali assaulted him with sword and sickle. Raunak Ali fell on the staircase of the mosque and died, Akbar Ali and Amir Hussain ran towards northern side after jumping the boundary wall. Riyasat, Jhau, Shakeel and Akbar Ali followed them. They heard the shots of fire arm from the northern side. His brother Mohd. Shailq came inside the verandah of the mosque, Sakhawat, Sarwat Hussain and Nizam fired and assaulted him with sword and sickle. Sarwat Hussain had fired upon him and Sakhawat assaulted with sword and Nizam assaulted with sickle. Thereafter, assailants ran away towards eastern side. When they were returning and reached in front of the house of Amna they saw that Akbar. Ali was lying dead and his wrist watch and Rs. 15,000/- were taken away by the accused. About 12 years prior to this occurrence an altercation took place with Sakhawat and his sons and the case was pending. Ishraq Ali had prepared the F.I.R. on his dictation which is Ext. Ka-1.
18. P.W. 2 Haji Intezar had also supported the prosecution, case. He stated that he alongwith Akbar Ali, Raunak Ali, Mohd. Shafi, Amir Alimad, Zameel Ahmad, Ishrak ali, Riyasat Ali son of Raunak Ali, Aziz Ahmad and 25-30 other villagers were present inside the mosque. After the Namaz was over they came outside the mosque at about 7 a.m. On the gate of the: mosque Sakhawat, Riyasat Ali, Sarwat Hussain, Akbar Ali, Nizam, Jhau, shakeel were standing carrying pistols, swords and sickles. On the exhortation of Sakhawat, Riyasat fied at Akbar Ali and Zameel. The shot fired by him hit Akbar Ali. All of them rushed inside the mosque. The assailants had also fired several shots. After some time they came out from the mosque, when Raunak Ali reached at the gate of mosque Riyasat fired from his country made pistol which hit him. Raunak Ali was also assaulted by Jhau with sword, and Shakeel and Akbar assaulted him with sickle. He died on the. staircase of the mosque. Akbar Ali and Amir Ahmad ran away after jumping the wall of mosque and they were followed by Riyasat Ali, Shakeel, Jhau and Akbar Ali and they heard the sound of shots. Mohd. Shafi came in the verandah of the mosque, Sakhawat, Sarwat Hussain and Nizam also reached there, Sarwat Hussain fired from his pistol at Mohd. Shafi, Sakhawat assaulted with sword and Nizam with sickle. Mohd. Shall who fell on the mat inside the mosque. All the accused persons ran away towards the eastern side of the mosque. He also saw that Akbar Ali was lying dead in the plot of Babu in front of the house of Amna. Amir Ahmad informed that accused had killed Akbar Ali by firing, and also assaulted with sword and took away Rs. 15,000/- and his wrist watch. He further deposed that about 15 years back there was an incident in which four sons of Sakhawat were murdered and persons on the side of Raunak Ali had also sustained injuries and on that account there was enmity between the parties.
19. P.W. 3 Ishraq Ali deposed that at about 6.15 a.m. he had gone to offer prayer in the mosque. Raunak Ali, Akbar Ali, Mohd. Shafi Zameel Ahmad, Amir Hussain, Riyasat Ali, Hazi Intezar, Ajij alongwith 25 - 30, persons were also present there. After the Namaz (sic) came out of the mosque and saw that at the gate of the mosque Sakhawat, Riyasat, Sarwar Unseam, Akbar Ali, Nizam and Jhau were (sic) They were carrying Pistol, Sword and Sickle. On the (sic) of Sakhawat, Riyasat fired at Akbar Ali and all the (sic) came inside the mosque. The assailants had,also fired several (sic) When the villagers were coming out of the mosque andRaunak (sic) also reached at the main gate of the mosque. Riyasat fired at (sic) Raunak Ali Akbar, Sahfiq and Jhau had assaulted Raunak Ali with (sic) and Sickle, who died on the staircase of the mosque. Akbar (sic) and Amir Ahmad ran towards the house after jumping the wall (sic) they were followed by Riyasat, Akbar, shakeel and Jhau. They (sic) the shots fired from that direction. Sakhawat, Sarwat, and (sic) entered inside the mosque. Mohd. Shafi tried to run away and was stopped by them. Sarwat fired from his Pistol and Sakhawat, (sic) Nizam had assaulted him with Sword and Sickle. Sakhawat was (sic) with Sword, Nizam was armed with Sickle, Raunak Ali was (sic) saulted by Shakeel with Sickle, by Jhau with Sword and Akbar with (sic) Mohd. Shafi died on the mat of the mosque. The assailant (sic) had followed Akbar and Amir Ahmad also relumed at the gate of (sic) mosque and all the accused ran away towards the eastern side. i after the assailants went away, Amir resumed and informed that Akbar Ali was killed by Riyasat, Shakeel, Akbar, Jhau in front of the house of Amna. He also stated that he had prepared the F.I.R. on the (sic)of Zameel Ahmad.
20. P.W. 4 Amir Hussain deposed that the incident took place about two and half years back. He alongwith Akbar Ali, Raunak Ali, Mohd. Shafi, Ishraq Ali, Riyasat Ali, Zameel Ahmad, Hazi Intezar, Abdul Ajij and 25 -30 other villagers were inside the mosque at about 6.15 a.m. and they were offering Namaz. As they came out of the mosque they saw at the gate of the mosque, Sakhawat, Riyasat, Sarwat Hussain, Akbar Ali, Nizam, Jhau and Shakeel standing there carrying Pistol, Sword and Sickel. On the exhortation of Sakhawat Riyasat fired at Akbar Ali ami and the persons came inside the mosque. The accused had also fired several shots. After some time villagers started coming out of the mosque, Raunak Ali reached at the gate of the mosque Riyasat fired at Raunak Ali, Shakeel, Jhau and Akbar assaulted Raunak Ali with sword and sickle. Raunak Ali died at the main gate of the mosque. He alongwith Akbar Ali ran towards their house after jumping the wall of the mosque and they were followed by Riyasat, Akbar, Jhau and Shakeel. In front of the house of Amna they had caught hold of Akbar Ali, Riyasat fired from Pistol, Aakbar and Shakee assaulted with Sickle and Jhau assaulted his with a Sword. He died in the open land of Babu. They took Rs. 15,000/- from the pocket of Akbar and also taken away his wrist watch.
21. P.W. 5 Munasab Ali deposed that about 2 1/2 years back he alongwith Hameed were returning to their village. They accompanied the investigating officer for arresting the accused. Akbar, Nizam and Shakeel were arrested in his presence. They agreed to get recovered the weapons. On their pointing out sickles were recovered from a bush in the mango grove of Haji Mahboob. The sickles were blood stained A recovery memo was prepared which is Ext. Ka. 7.
22. P.W. 6 Dr. Akhilesh Kumar had conducted, the post-mortem examination on the dead body of deceased persons.
23. P.W. 7 S.I. Ramvir Singh deposed that on 12.12.1996 at about 8.45 A.M. this case was registered. After the registration of the case he alongwith informant, S.H.O. Chaturvedi and constables reached at the place of occurrence. On the direction of S.H.O. he prepared the inquest reports. The dead bodies were handed over to Constables Raj Singh and Vipin Kumar for carrying the same to the mortuary for post-mortem examination. Blood smeared and plaint earth were collected from near the dead bodies. Blood smeared piece of mat was also collected. Blood stained plasters, an empty cartridge, ticklie and pellets were also recovered and recovery memo was prepared. The inquest report of Akbar Ali, photo lash, form No. 33, challan lash, report to C.M.O. and sample seal are Exts. Ka. 11 to Ka. 16. Inquest report of Mohd. Shall photo lash, form No. 33, challan lash, sample seal report to C.M.O. are Exts. Ka. 17 to Ka. 22. Inquest report of Raunak Ali, Form No. 33, Form No. 13, report to C.M.O., Photo lash sample seal are Exts. Ka. 23 to Ka. 28. On 14.12.1996 at 6.30.P.M. Sakhawat and Riyasat were arrested. A 12 bore country made pistol was recovered from the back of Riyasat and 3 live cartridges were recovered from the pocket of shirt. Recovery memo of country made pistol, live cartridges and sample seal were prepared which is Ext. ka. 29. On the basis of recovery memo Ext. Ka. 29, first information report was lodged and G.D. entry was also prepared which are Exts. ka. 30and Ka.31.
24. P.W. 8 H.C. 23 Suresh Singh deposed that on 12.12.1996 he was posted as Head Moharrir at P.S. Tanda. On the basis of report Ext. Ka. 1 he had prepared the chik F.I.R. and G.D. entry which are Exts. Ka. 32 and Ka. 33. On 14.12.96 in his presence Riyasat and Sakhawat were arrested and from the possession of Riyasat a country made pistol and 3 live cartridges were recovered. On 19.12.96 accused Sarvat Ali was arrested and from his pocket a 12 bore country made pistol and 3 live cartridges of 12 bore were recovered and a recovery memo was prepared which is Ext. Ka. 34. On the basis of recovery memo Ext. Ka. 34, F.I.R. was registered and G.D. entry was also made which are Exts. Ka. 35 and 36.
25. P.W. 9 A.S.I. Komal Singh deposed that on 19.12.96 he was posted as Head Moharrir at P.S. Tanda. On that date accused Sarvat was lodged in the police station and he had prepared, the F.I.R. on the basis of Ext. ka. 35 and entered in the G.D. which is Ext. Ka. 36.
26. P.W. 10 Con. 508 Ram Nath Singh deposed that on 14.12.1996 he was posed as Constable Clerk in P.S. Tanda. On that date Riyasat and Sakhawat alongwith recovery memo, Ext. Ka. 29, was lodged in the police station. He had prepared the F.I.R., Ext. Ka. 30, and G.D. entry, Ext.Ka.31.
27. P.W. 11 B.P, Singh Chauhan deposed that on 14.12.1996 he was posted as Sub inspector, P.S. Tanda. A first information report against Riyasat was lodged by S.H.O. Sri Chaturvedi being Case Crime No. 236/96 under Section 25 Arms Act. He investigated the case and prepared the site plan and after obtaining the requisite sanction submitted the chargesheet.
28. P.W. 12 Con. Jame Ahmad deposed that on 15.12.1996 S.I. Sri P.C. Chaturvedi, S.I. Ramvecr Singh and H.C. Suresh accompanied them and arrested the accused Riyasat and Sakhawat and recoveries were made from their possession. On 19.12.1996 accused Sarvat Ali was arrested and from his possession a country made pistol and 3 live cartridges were recovered. On 20.12.1996 Jhau @ Jahoor was arrested and a sword was recovered from his possession and its recovery memo was prepared.
29. P.W. 13 Om Prakash Sharma, deposed that on 20.12.96 Case Crime No. 238/96 under Section 4/25 Arms Act was lodged against Jhau. He investigated the case and' prepared the site plan and submitted the charge sheet against Jhau. P.W. 14 P.C. Chaturvedi deposed that on 21.12.1996 he was posted as S.H.O., P.S. Tanda. He commenced the investigation and after completing all the formalities submitted the charge-sheet against the accused persons.
30. Learned Counsel for the appellants has vehemently challenged the time of lodging of the first information report. It was pointed out that according to the prosecution case occurrence took place at 7.a.m. on 12.12.1996 and F.I.R. has been lodged at 8.45 a.m. The distance of the police station was 8 km, from the place of occurrence. It was submitted that P.W. 1 Zameel Ahmad deposed that he had gone to offer morning prayer in the mosque and after completing the prayer, he came in the verandah of the mosque when this occurrence took place. The informant further deposed that after the occurrence he came to his house as he was shivering. .After about, 10 - 15 minutes he called a doctor who was a resident of different village and he gave him an injection and after that his condition improved. Thereafter he went to lodge the report and it was submitted that it would not have been possible for the informant to lodge the report at 8.45 a.m. and the first information report is ante timed. We do not find any substance in this submission because according to the prosecution case occurrence took place at about 7 a.m. and after some time he returned home and the doctor whom he had called had his dispensary in the village. The distance of the police station was covered by a Tractor. It is important to note that the time mentioned by the informant was in approximation. As regard the time taken by the informant in lodging the report, a very precise and reliable-estimate cannot be expected for, usually people make their estimate by guess work on the spur of moment at the time of interrogation and the time sense of individual varies from person to person. The time of lodging of the report is proved by very clinching evidence on the record. After lodging of the report the investigating officer reached at the place of occurrence around 9.20 - 9.25 a.m. The time of preparation of the report is also proved by the testimony of P.W. 3, Ishraq Ali who is the scribe of the report. He stated that he prepared the first information report around 7.30 - 7.45 a.m. P.W. 8 H.C. Suresh Singh has also proved the time of lodging of the report. He proved G.D. No. 16 of the preparation of the report. According to which the report was registered at 8.45 a.m. The aforesaid report was also sent to the higher authorities at 9.45 a.m. We do not find any substance in the submission of the learned Counsel that the time of lodging of the report is not proved and the first information report is ante timed.
31. The learned Counsel for the appellants also challenged the place of occurrence and it is submitted that in order to procure the witnesses, place of occurrence is shown in the mosque. This submission cannot be accepted because the investigating officer recovered blood smeared and plain earth, blood smeared mat, empty cartridges and also found the pellet marks on the western wall of the mosque. The inquest on the two dead bodies has also been prepared in the mosque and the dead bodies were also dispatched from the mosque for post mortem examination. All the eye witnesses have corroborated each other with regard to the places of occurrence. The serologist report also confirms the presence human blood on the recovered articles.
32. The next submission of learned Counsel for the appellants is that the presence of the eye witnesses at the time of occurrence, is doubtful because the accused had equal enmity with witnesses P.W. 3 Ishraq and P.W. 4 Amir Hussain were also accused in the previous murder case but the accused, made no effort to assault them. We do not find any substance in this submission also because in the mosque there were about 20 - 25 persons-present at the time of occurrence. It is, also possible that due to "the presence of large number of persons in the mosque, the assailants might have failed to notice their presence and only on this ground that witnesses were not assaulted their testimony cannot be disbelieved, which is otherwise trustworthy, reliable and corroborated by other evidence on the record.
33. The next submission of the learned Counsel for the appellants is that there is conflict in the direct evidence and medical evidence. It is submitted that several persons are alleged to be armed with sickle but post mortem report does not show presence of any typical sickle injury. We have carefully examined the post mortem reports which indicate that deceased Raunak had sustained 9 incised wound, deceased Akbar Ali sustained 4 incised wound and deceased. Mohd. Shafi had 2 incised wounds. In the opinion of P.W. 6 Dr. Akhilesh Kumar these injuries were possible by sword and sickle. In the cross examination he admitted that sickle would cause penetrated wound and then incised wound. He also admitted that it is difficult to distinguish which injury would be caused by sword and which injury ' by sickle. In our opinion mere is no such conflict in medical and direct evidence to disbelieve the presence of witnesses because the assault was made on living persons who might have tried to avoid the blows inflicted upon them and more over the victims were wearing woolen clothes. In our opinion several injuries are of small dimensions, which could be attributed to the person who were wielding sickles. It is also important to mention that the use of sickle in the crime is also confirmed, by the serologist report which will be discussed in the later part of the judgment.
34. Learned Counsel for the appellants further submitted that all the witnesses are inimical and partisan and according to the prosecution case several persons were present at the time of occurrence but none of them were examined by the prosecution. The law is well settled that testimonies of interested and partisan witnesses cannot be rejected solely on this ground alone. It is not disputed that there was long standing enmity between the parties and normally villagers do not associate themselves with any party. The investigating officer also staled that the Imam of the mosque refused to give evidence, therefore, he was not made prosecution witness. It is not necessary for the prosecution to examine somebody as a witness even though the witness was not likely to support the prosecution version. Non examination of some persons per se does not corrode vitality of prosecution version particularly when the witnesses examined have withstood incisive cross examination. In the instant case the investigating officer had indicated the reasons as to why he did not chose to examine the Imam of the mosque.
35. It is further submitted by learned Counsel for the appellants that the statements of the eyewitnesses, were not recorded immediately. Statements under Section 161 Cr.P.C. of P.W. 2 Hazi Intezar was recorded after 6 days. Statement of P.W. 3 was recorded after 3 days who is scribe of the report and the statement of P.W. 4 Amir Hussain was recorded after three days of the occurrence. The statement of P.W. 1 was recorded immediately after the occurrence and other witnesses were also named in the F.I.R. P.W. 2 Hazi Intezar was also witness of recovery memos Ext. Ka 2 to 5 and P.W. 3 was the scribe of the report. These witnesses were available in the village and the investigating officer had not recorded their statement. It could be attributed to fault of the investigating officer. The investigating' officer has also given explanation that he was in the effort of arresting the accused and thereafter the witnesses were not in a position to depose on account of the fact that the witnesses were in shock due to this occurrence. He also admitted that he was busy in law and order duty and election duty also. The first information report was already in existence. The prosecution case was already mentioned therein in detail, therefore, no adverse inference can be drawn because the statements of the witnesses were not y recorded earlier Moreover, the Apex Court in the case of Banti v. State of M.P. has held that "It cannot be laid down as a rule of universal application that if there is any delay in examination of a particular witness, the prosecution version becomes suspicious. It would depend upon several factors. If the explanation offered for the delayed examination is plausible and acceptable and the court accepts the same as plausible, there is no reason to interfere with the conclusion. We are of the view the explanation offered by the investigating officer is quite plausible and no adverse inference can be drawn, in this regard.
36. The Sessions Judge did not rely upon the recovery of sickle on the pointing out of the accused as the investigating officer had recorded joint statement of the accused which is not admissible under Section 27 of the Evidence Act. The Sessions Judge has held that the recovery will be admissible only against the person who had made statement first in time. The Joint disclosure statement is highly improbable. We are of the view that the Sessions Judge wrongly ignored this clinching evidence. In the matter of appreciation of evidence the powers of the Appellate Court are wide as that of the :trial court. It has full power to review the whole evidence. It is entitled to go into the evidence and all relevant circumstances to arrive at its own conclusion about the guilt or innocence of the accused. It is the duty of Appellate Court to look into the evidence in the case and arrive at an independent conclusion as to whether the said evidence can be relied upon or not. We are of the opinion that the Sessions Judge has wrongly ignored the recoveries which were admissible under Section 27 of the Evidence Act and the reasons for disbelieving the recovery can not be sustained. The Apex Court in the case of State (NCT of Delhi v. Navjyot Sandhu) had considered the admissibility of joint disclosure in paragraphs 145, 146 and 147 which are quoted herein under:
145. Before parting with the discussion on the subject of confessions under Section 27, we may briefly refer to the legal position as regards joint disclosures. This point assumes relevance in the context of such !disclosures made by the first two accused viz. Afzal and Shaukat. The admissibility of information said to have been furnished by both of them leading to the discovery of the hideouts of the deceased terrorists and the recovery of a laptop computer, a mobile phone and cash of Rs. 10 lakhs from the truck in which they were found at Srinagar is in issue. Learned Senior Counsel Mr. Shanti Bhushan and Mr. Sushil Kumar appearing for the accused contend, as was contended before the High Court, that the disclosure and pointing out attributed to both cannot fall within the ken of Section 27, whereas it is the contention of Mr. Gopal Subramanium that there is no taboo against the admission of such information as incriminating evidence against both the accused informants. Some of the High Courts have taken the view that the wording "a person" excludes the applicability of the section to more than one person. But, that is too narrow a view to be taken. Joint disclosures, to be more accurate, simultaneous disclosures, per se , are not inadmissible under Section 27. A person accused" need not necessarily be a single person, but it, could be plurality of the accused. It seems to us that the real reason for not acting upon the joint disclosures by taking resort to Section 27 is the inherent difficulty in placing reliance on such information supposed to have emerged from the months of two or more accused at a time. In fact, joint or simultaneous disclosure is a myth, because two or more accused persons would not have uttered in formatory words in a chorus. At best, one person would have made the statement orally and the other person would have Suited so substantially in similar terms, a few seconds or minutes later, or the second person would have given unequivocal nod to what has been said by the first person. Or two persons in custody may be interrogated separately and simultaneously and both of them may furnish similar information leading to the discovery of fact. Or, in rare cases, both the accused may reduce the information into writing and hand over the written notes to the police officer at the same time. We do not think that such disclosures by two or more persons in police custody go out of the purview of Section 27 altogether. If information is given one after the other without any break, almost simultaneously, and if such information is followed up by pointing out the material thing by both of them, we find no good reason to eschew such evidence from the regime of Section 27. However, there may be practical difficulties in placing reliance on such evidence. It may be difficult for the witness (generally the police officer), to depose which accused spoke what words and in what sequence. In other words, the deposition in regard to the information given by the two accused may be exposed to criticism from the standpoint of credibility and its nexus with discovery. Admissibility and credibility are two distinct aspects, as pointed out by Mr. Gopal Suramanium. Whether and to what extent such a simultaneous disclosure could be relied upon by the Court is really a matter of evaluation of evidence. With these prefatory remarks, we have to refer to two decisions of this Court which are relied upon by the learned defence counsel.
146. In Mohd. Abdul Hajeez v. State of A.P. the prosecution sought to rely on the evidence that the appellant along with the other two accused gave information to the IO that the ring (MO-1) was sold to the jeweller, PW 3 in whose possession, the ring was PW 3 deposed that four accused persons whom he identified in court came to his shop and they sold the ring for Rs. 325 and some days later, the Police Inspector accompanied by Accused 1, 2 and 3 came to his shop and the said accused asked PW 3 to produce the ring which they had sold. Then, he took out the ring from the showcase and it was seized by the Police Inspector. The difficulty in accepting such evidence was projected in the following words by D.A. Desai, J. speaking for the Court: (SCC p. 146, para 5) Does this evidence make any sense? He says that Accused 1 to 4 sold him the ring. He does not say who had the ring and to whom he paid the money. Similarly, he stated that Accused 1 to 3 asked him to produce the ring. It is impossible to believe that all spoke simultaneously. This way of recording evidence is most unsatisfactory and we record our disapproval of the same. If evidence otherwise confessional in character is admissible under Section 27 of the Indian Evidence Act, it is obligatory upon the Investigating Officer to state and record who gave the information when he is dealing with more than one accused, what words were used by him so that a recovery pursuant to the information received may be connected to the person giving the information so as to provide incriminating evidence against that person.
There is nothing in this judgment which suggests that simultaneous disclosures by more than one accused do not at all enter into the arena of Section 27, as a proposition of law.
147. Another case which needs to be noticed is the case of Ramkishan Mithanlal Sharma v. State of Bombay. The admissibility or otherwise of joint disclosures did not directly come up for consideration in that case. However, while distinguishing the case of Gokulchand Dwarkadas decided by the Bombay High Court, a passing observation was made that in the said case the High Court had "rightly held that a joint statement by more than one accused was not contemplated by Section 27" (SCR p. 925). We cannot understand this observation as laying down the law that the information almost simultaneously furnished by the two accused in regard to a fact discovered cannot be received in evidence under Section 27. It may be relevant to mention that in the case of Lachman Singh v. State this Court expressed certain reservations on the correctness of the view taken by some of the High Courts discountenance joint disclosures.
We have carefully examined the testimony of the investigating office which shows that on 19.12.1996 Akbar Ali, Nizam and Shakeel were arrested by the investigating officer P.C. Chaturvedi. After their arrest on their information in village Laxman Nagla in the grove of Mehboob these accused got recovered ilasiya concealed in the bushes. The recovery of sickle corroborates the eye witness account. According to the prosecution case sickles were recovered on the pointing out of Akbar Ali, Nizam and Shakeel on 19.12.1996. The recovered articles were sent to Scientific Laboratory for examination alongwith other articles recovered during the investigation. In the F.I.R. there was specific allegation that Mohd. Shall was assaulted by Sakhawat, Sarwal and Nizam. The sickle was recovered on the pointing out of Nizam only. The report of Scientific Laboratory shows that on the clothes of deceased Mohd. Shafi blood of AB group was found and on the sickle, which was recovered on the pointing out of Nizam, blood of AB group was also found. We are of the opinion that this clinching evidence of participation of Nizam was wrongly ignored by the Sessions Judge.
37. Lastly counsel for the appellants submitted that Nizam was a juvenile on the date of occurrence; He submitted that his statement under Section 313 Cr.P.C. was recorded on 27.1.2000 It is important to mention that his subsequent statement under Section, 313 Cr.P.C. which was recorded on 8.8.2000 his age is mentioned as 17 years. The date of occurrence is 12.12.1996. It is submitted that at that time he was juvenile and in support of his submission the counsel for the appellant placed reliance on a decision of the Apex Court in the case of Jitendra Ram @ Jitu v. State of Jharkhand reported in (2006) 2 Supreme Court Cases (Cri) 623. The Apex Court had allowed the appeal and remitted the matter to the Sessions Judge with a direction to consider the matter as regards the age of the appellant as on the date of commission of offence and in the event he is found to be juvenile within the meaning of the Act and Juvenile Justice (Care and Protection of Children) Act to deal with the accused accordingly.
38. The facts of the above case are different because in this case in paragraph 5 it is mentioned "The learned Counsel .would contend that the appellant had disclosed his age at the first opportunity, namely when the bail petition was moved before the Patna High Court and, inter alia, relying on or on the basis of the said statement he was released on bail by an order dated 9.5.1986. It was further submitted that even while the appellant was examined by the learned trial Judge under Section 313 of the Code of Criminal Procedure (Cr.P.C) his age was estimated as 28 years. The High Court also in its impugned judgment noticed the submissions made to the effect that having regard to the said estimate of age being 28 years by the trial court on 17.12.1998 while the appellant was being examined under Section 313 Cr.P.C he was a juvenile as on the date of commission of the offence i.e. 18.11.1985. The said question has however not been gone into by the High Court."
39. In this case in the' first statement recorded under Section 313 Cr.P.C. on 27.1.2000 he mentioned his age 15 - 16-.years and the Sessions Judge had noted that he appears to be 20 years and after about 7 month, when his second statement under Section 313 Cr.P.C. was recorded he mentioned his age as 17 years and the Sessions Judge had observed that he appears to be 20 years of age. The appellant did not adduce any evidence nor made any submission about his age at the relevant time. There is nothing to show the actual age of the appellant except his inconsistent statement about his age. A Division Bench of this Court in the case of Kaloo v. State of U.P. reported in (2006) 1 ACR 100 it was held as under:
Therefore, simply because the age mentioned by the accused at the time of his statement under Section 313 Cr.P.C. was not questioned by the trial court there, can be no conclusive presumption that the age mentioned by the accused was correct, for reaching a conclusion that the accused was a juvenile on the date of offence. However, it is made clear that in view of the mandate contained in Rule 50 of the General Rules (Criminal) that Court must either mention its own estimate of age if it finds the age given by the accused is underestimate or overestimate or ii should get an enquiry conducted by asking for medical evidence or documentary evidence about the age of the accused.
40. The Sessions Judge has made observation that appellant appears to be 20 years. The Apex Court in the case of Ravinder Singh Gorkhi v. State of U.P. reported in (2006) 5 SCG 584 has held:
We are, therefore, of the opinion that until the age of a person is required to be determined in a manner laid down under a statute, different standard of proof should not be adopted. It is no doubt true that the court must strike a balance. In case of dispute, the court may appreciate the evidence having regard to the facts and circumstances of the case. It would be a duty of the court of law to accord the benefit to a juvenile, provided he is one. To give the same benefit to a person who in fact is not a juvenile may cause injustice to the victim. In this case, the appellant had never been serious in projecting his plea that he one the date of commission of the offence was a minor. He made such statement for the first time while he was examined under Section 313 of the Code of Criminal Procedure.
(emphasis supplied)
41. In this case also except two inconsistent statements, under Section 313 Cr.P.C. about the age of the appellant, there is nothing to hold him juvenile on the date of occurrence. The Sessions Judge also did not accept the age mentioned by Nizam in his statement recorded under Section 313 Cr.P.C.
42. We have carefully examined the testimonies of the eye witnesses, namely, P.W. 1 Zameel Ahmad, P,W. 2 Haji Intezar, P.W. 3 Ishraq Ali and P.W. 4 Amir Hussain. All the witnesses have explained their presence at the time of occurrence and they have described the incident in a very truthful and natural manner. All of ,it hem had explained their presence, manner of assault and individual role. All the witnesses have corroborated each other in material particular. The witnesses have also proved the, time of occurrence. The place of occurrence and the evidence of the witnesses are also corroborated by the investigation and medical examination report. 'The first information report was also promptly lodged. The prompt lodging of the first information report eliminates the chance of embellishments. All the witnesses were extensively cross examined but nothing could be elicited to; discredit their testimonies. We find that the testimonies of the eyewitnesses are credible and trustworthy and implicit reliance can be placed. The Sessions Judge has rightly recorded the findings of conviction of the appellants and we also concur with the same.
43. For the reasons stated above, the appeals are decided as under:
Cri. Appeal No. 2859 of 2000 (Riyasat, Sarwat Hussain, Akbar Ali and Shakil v. State) is dismissed. The conviction and sentence awarded to the appellants, by the trial court, as aforesaid is affirmed. The appellants are in jail. They shall be kept there to serve out the sentence awarded by the trial court and affirmed by us.
Crl. Appeal No. 2685 of 2000 (Jhaulajias Zahoor Hasan v. State) is dismissed. The conviction and sentence awarded, to the appellant by the trial court, as aforesaid, is affirmed. The appellant is on bail C.J.M. Rampur is directed to take the appellant Jhau alias Zahoor Hasan into custody forthwith and take him to Jail to serve out the sentenee awarded by the trial court and affirmed by us.
Crl. Appeal No. 2331 of 2000 (Sakhawat and Nijam v. State of U.P.) is dismissed. The conviction and sentence awarded to the appellants by the trial court, as aforesaid, is affirmed. The appellants are on bail. C.J.M. Rampur is directed to take the appellants Sakhawat and Nizam into custody forthwith and. take them to Jail to serve out the sentence awarded by the trial Court and affirmed by us.
44. Office is directed to communicate this order for compliance to the court concerned within fifteen days from today and the court concerned shall send the compliance report to this Court within one month on receipt of a copy of this order.