Kerala High Court
State Of Kerala vs Jayanandhan @ Jayan on 9 February, 2010
Bench: R.Basant, M.C.Hari Rani
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Death Sentence Ref..No. 1 of 2008()
1. STATE OF KERALA
... Petitioner
Vs
1. JAYANANDHAN @ JAYAN
... Respondent
For Petitioner :.
For Respondent :SRI.M.L.SURESH KUMAR
The Hon'ble MR. Justice R.BASANT
The Hon'ble MRS. Justice M.C.HARI RANI
Dated :09/02/2010
O R D E R
R.BASANT & M.C. HARI RANI,JJ
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D.S.R. NO. 1 OF 2008 & CRL.A. NO. 1367 OF 2008
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DATED THIS THE 9TH DAY OF FEBRUARY 2010
JUDGMENT
Basant,J.
1) Is the verdict of guilt and conviction entered against the accused-appellant valid and sustainable?
2)Is the sentence imposed on the accused for the various offences justified? Does the sentence of death deserve to be confirmed?
These are the questions that arise for consideration in this appeal preferred by the appellant-accused through prison authorities. A counsel has subsequently entered appearance on his behalf to prosecute the appeal and to represent him in the Death Sentence Reference.
2. The charge against the appellant-accused is that he committed house breaking and gained access into the house of deceased Nirmala and Sahadevan on the night of 3-10-2004/ DSR.No.1/08 &Crl.A No.1367/08 2 4-10-2004 by breaking open the wooden bars of a window. After so entering the house, he broke open the receptacles in the house. He is further alleged to have committed robbery and in the course of such attempt he is alleged to have caused the death of both deceased Sahadevan and his wife Nirmala, an old couple 62 years and 58 years. He is thereby alleged to have committed the offence punishable under Sections 449, 461,394 and 302 of the Indian Penal code.
3. The investigation commenced with Ext.P1 F.I. statement lodged by PW2. Ext.P1(a), F.I.R.was registered on the basis of Ext.P1. Investigation was conducted by different police officers belonging to different police agencies. It was PW42, who completed the investigation and filed the final report against the accused. Cognizance was taken by the learned Magistrate and the case was committed to the Court of Sessions. Consequent to the plea of not guilty raised by the accused, the prosecution was called upon to adduce evidence and the prosecution examined PWs.1 to 42 and proved Exts.P1 to P45. MOs.1 to 32 series were also marked. On the side of the accused, Ext.D1 was marked. The court below on an anxious consideration of all the relevant circumstances came to the conclusion that the prosecution has DSR.No.1/08 &Crl.A No.1367/08 3 succeeded in establishing all offences alleged against the accused. The learned Sessions Judge proceeded to hear the accused on the question of sentence. Exts.C1 to C8 which have a bearing on the question of sentence were marked. The court below proceeded to pass the impugned judgment convicting and sentencing the accused under Sections 441,394,461 and 302 IPC. A sentence of death was imposed under Section 302 I.P.C. For the offence punishable under Sections 449 and 394 I.P.C. , separate sentences of imprisonment for life were imposed. The appellant-accused was sentenced to undergo rigorous imprisonment for a period of two years under Section 461 I.P.C. Substantive sentences of imprisonment were directed to run concurrently. The accused, it was held, was entitled to set off for the period of imprisonment undergone by him under Section 428 Cr.P.C.
4. We shall initially refer to the evidence adduced by the prosecution. Pws.1,2, 3,4,6,7,8,9,10 and 11 are neighbours. Some of them have come to the scene of occurrence. When they came to the house of the deceased Sahadevan and Nirmala on the morning of 4-10-2004, they came to know that the deceased Sahadevan was lying dead inside the house and Nirmala with the DSR.No.1/08 &Crl.A No.1367/08 4 injuries was available in the house. The house was closed from inside. They broke open the door and rushed Nirmala to the hospital. PW2 as stated earlier had lodged Ext.P1 F.I.statement on the basis of which Ext.P1(a)F.I.R.was registered. Nirmala succumbed to her injuries later while undergoing treatment. Exts.P2 and P4 are the inquest reports of Sahadevan and Nirmala respectively. Ext.P3 is the scene mahazar. PW8 is an attester to Ext.P5 seizure mahazar under which the clothes of Nirmala were seized. MOs.1 to 18 were seized under Ext.P3 scene mahazar to which PW4 is an attester. Under Ext.P5, MOs.19 to 22 were seized to which PW8 is an attester. It was realized a `koothanpara' - a long iron rod (MO.23) was missing from the premises of PW10 and the same was seized under Ext.P6 from a stream near the house of the deceased. PW1, a neighbour and a friend of deceased Nirmala and PW12, daughter of Nirmala had observed that ornaments which deceased Nirmala used to wear were missing on her body when she was lying with the injuries and shifted to the hospital. Local police conducted investigation initially. Later, the investigation was taken over by the Crime Branch C.I.D.
5. Long later, on 23-11-2006, PW34 in the course of DSR.No.1/08 &Crl.A No.1367/08 5 investigation in another crime had arrested the accused. He was interrogated. He allegedly furnished information which revealed his involvement in this crime also. PW36, the superior of PW33 had submitted Ext.P39 report. The accused was produced in that crime before the Magistrate and PW37 had arrested the accused formally in this crime. Later PW37 interrogated the accused. He allegedly gave a confession statement. On the basis of information furnished in such confession statement (it is marked as Ext.P40 separately), PW37proceeded to M/s.Thomson Enterprises where PWs.13 to 15 and 17 were employed. Accused led PW37 to PWs.13 to 15 and 17 and there it was revealed that under Ext.P7(a)one gold chain and four bangles were pledged by the accused on 7-10-2004. An amount of Rs.25,000/- was paid to him. On 14-10-2004 under Ext.P8(b) the accused had redeemed those gold ornaments. It was the case of PWs.13 to 15 and 17 that on 14-10-2004, the accused had sold to M/s. Thomson Enterprises the said gold chain and four bangles along with a thali, two ear studs and one gold ring (total of 90 grams of gold ornaments). M/s. Thomson Enterprises, Chalakudi had allegedly melted those gold ornaments and they were available with them. MO.24 which is one gold ingot of 89.5 DSR.No.1/08 &Crl.A No.1367/08 6 grams and a gold plate 500 Mg. which allegedly came out of the melting of the ornaments was available in the said establishment and the same was seized under Ext.P11 by PW37. PW16, a gold appraiser had appraised the said gold and found the same to be of 20 ct. purity.
6. In the course of investigation, the investigating officer traced PWs.18 and 19, who stated that the accused had visited that area in connection with a transaction relating to a log of Punna tree. In the course of further investigation, the investigating officer had traced PWs.20 and 39 who are alleged to be employees of a stage carriage bus plying in that route. According to them, on the morning of 4-10-2004 in the first trip of the bus from Guruvayur to Ernakulam the accused person in a strange and soiled attire had got into the bus at Perinjanam near the scene of the crime. This had attracted their attention.
7. It is the further case of the prosecution that in Ext.P7 while pledging the gold ornaments the accused had given an address and phone number which were patently false. PW22 an Engineer of the BSNL had issued Ext.P13 certificate that the said phone was allotted to a totally different person. PW23, Village Officer who submitted Ext.P14 report had reported to the DSR.No.1/08 &Crl.A No.1367/08 7 investigating officer that there was no such person with that name and the address shown in Ext.P7. There was a signature of the person who pledged ornaments and redeemed the same in Ext.P8(b). The signature therein was compared with Exts.P15 to P18. They are specimen signatures of the accused who had an account with the Bank in which PW24 is an employee. Exts.P15 to P18 were seized as specimen signatures of the accused under Ext.P19 by the investigating officer. PW26 is the Doctor who conducted the postmortem examination on the body of the deceased couple and issued Exts.P23 and P25 postmortem certificates. Exts.P24 and P26 are the chemical analysis reports which were also proved through PW26. PW27, Scientific Assistant had inspected the scene of the crime and prepared Ext.P27 examination report. Mos.25 to 28 were seized by him under Ext.P27. He had conducted the preliminary test for the presence of blood on MO.23 weapon which was found lying in a stream near the scene of the crime. He filed the report Ext.P28. PWs.28 and 29 are the Doctors who attended on deceased Nirmala from 4-10-2004 to the date of her death in two different hospitals. Ext.P29 is the wound certificate and Ext.P30 is the case sheet. PW30 is the Scientific Assistant who examined DSR.No.1/08 &Crl.A No.1367/08 8 the signature which appeared in Ext.P8(b) with the standard/specimen signatures of the accused. Exts.P31 to P33 were marked through him. He was examined to confirm that the signature in Ext.P8(b) was that of the accused.
8. PW31 is a friend of the accused. He was examined by the prosecution to prove that after the accused collected Rs.25,000/- by pledging the ornaments before Thomson Enterprises on 7-10-2004, the accused had advanced an amount of Rs.10,000/- to his friend, PW31. PW32 is the Circle Inspector, who conducted the initial investigation. Ext.P1 F.I.statement, Ext.P1(a)F.I.R., Exts.P2 and P4 inquest reports, Ext.P3 scene mahazar and Exts.P5 and P6 seizure mahazars were proved through him. Ext.P21 as also Exts.P34 to 36 were also marked by him. PW25 is the court clerk who forwarded the properties to the expert and Exts.P20 to P22 series were marked through him. PWs.33,34,36,37,38,40,41 and 42 are the police officers, who had various roles to play in the investigation of the crime from the date of registration to the date of filing the charge sheet. PW35 is the expert from the Forensic Science Laboratory who proved Ext.P38. PW38 had prepared Ext.P19 under which Exts.P15 to P18 were seized by him from PW24 as directed by DSR.No.1/08 &Crl.A No.1367/08 9 the investigating officer.
9. In the course of cross examination of PW1, the accused had marked Ext.D1 a case diary contradiction. After the closing of the prosecution evidence, the accused was examined under Section 313 Cr.P.C. He took the stand that he had nothing to do with the crime or the articles lost/thieved from the deceased. He however in the course of examination under Section 313 Cr.P.C.admitted his signature in Ext.P8(b). According to him, the address shown in Ext.P7(a) is his correct address. But he denied that he had pledged the articles on 7/10/2004 under Ext.P7(b). He admitted that he pledged gold ornaments with M/s.Thomson Enterprises on several occasions but did not sell gold to them. PW17, an employee of Thomson Enterprises was known to him. He conceded that from 1995 he was having transactions with that institution. He admitted that he knew PW18 and had helped him to carry a Punna tree to a place near the house of the deceased. He admitted his specimen signatures in Exts.P15 to P18. He did not adduce any oral evidence on his side. As stated earlier, Ext.D1 case diary contradiction was marked.
10. Before us, the learned counsel for the appellant, DSR.No.1/08 &Crl.A No.1367/08 10 Sri M.L.Sureshkumar and the learned Public Prosecutor Sri. Noble Mathew have advanced their detailed arguments.
11. The learned counsel for the appellant contends that in this case reliance is placed only on circumstantial evidence. The prosecution has not succeeded in proving the circumstances satisfactorily and the circumstances established even if accepted in toto is insufficient to establish the guilt of the accused. In these circumstances, the counsel contends that at any rate, the appellant-accused is entitled to the benefit of doubt. The learned Public Prosecutor, on the contrary, contends that all the circumstances relied on by the prosecution have been established satisfactorily and the circumstances proved are sufficient to establish the guilt of the accused beyond any reasonable doubt. The learned Public Prosecutor in these circumstances prays that considering the gravity of the offence and the depravity of the offender, the sentence of death may be confirmed.
12. We shall now advert to the circumstances which are relied on by the prosecution. We shall then proceed to consider whether these circumstances have been established satisfactorily. Later, we shall consider the question whether the DSR.No.1/08 &Crl.A No.1367/08 11 circumstances established are sufficient to establish the offences alleged against the accused satisfactorily. We shall thereafter proceed to, if necessary, consider the question of sentence.
13. We shall initially refer to certain circumstances and conclusions which flow from such circumstances which are not disputed seriously and are, at any rate, established convincingly. The prosecution relies on the fact that Sahadevan and Nirmala had suffered homicidal injuries on the night of 03/10/2004 / 04/10/2004. Sahadevan had succumbed to the injuries at the scene of the crime itself. Nirmala had suffered injuries and had succumbed to the injuries later on 09/10/2004. The injured persons were lying inside the house closed from inside. The miscreant had gained access into the house through a window, the wooden bars of which were found broken. MO23 was found missing from the house of PW10 and the same was found in a stream which was situated on the south of the house of the deceased. The doctor who conducted the postmortem examination that is PW26 and the postmortem certificates Exts.P23 and P25 revealed that the deceased persons must have suffered the injuries when they were attacked with a weapon like MO23.
DSR.No.1/08 &Crl.A No.1367/08 12
14. We do not think it necessary to advert to the circumstances relied on by the prosecution in support of these conclusions of facts in any greater detail. We are satisfied and there is no serious dispute on this aspect that the following findings of fact can safely be entered. That is:
i) Both the deceased persons died of homicidal injuries suffered by them on the night of 03/10/2004.
ii) That injuries were inflicted on them by some miscreant who had entered the house by breaking open the wooden bars of a window.
iii) A weapon like MO23 must have been used by him for infliction of the injuries.
iv) The miscreant, whoever he be, had made attempts to search for and take away costly articles available in the house.
15. Certain gold ornaments worn by deceased Nirmala usually were found missing when she was found lying with injuries on the morning of 04/10/2004.
16. We are not embarking on a detailed consideration of the evidence in support of the above circumstances as we find that there is no dispute between the parties on this aspect and the said findings of fact are eminently justified by the materials DSR.No.1/08 &Crl.A No.1367/08 13 placed on record.
17. The million dollar question to be decided in this case is whether it was the accused who so gained access into the house and committed the crime. On this aspect, as stated earlier, there is no direct evidence and the prosecution relies heavily on certain circumstances to tilt the balance convincingly against the accused. The following are the circumstances relied on by the prosecution.
i) At the time when deceased Nirmala was found lying with injuries, her gold ornaments weighing a total of 11 < sovereigns (gold chain weighing six sovereigns, four gold bangles each weighing one sovereign, a gold ring weighing = sovereign and two ear studs weighing > sovereigns in all) were found missing.
ii) Prior to the date of occurrence, the accused had opportunity to visit the locality and come to know of the residence of the deceased persons alone in the house where the incident took place.
iii) After the arrest of the accused on 23/11/2006 by PW34 in another crime, he had allegedly made a confession statement which revealed his involvement in the instant crime. DSR.No.1/08 &Crl.A No.1367/08 14
iv) PW34 had handed over the accused to PW36, his superior. PW36 recorded the confession statement in detail and forwarded Ext.P39 report dated 26/11/2006 incorporating the confession to PW37, the investigating officer .
v) PW37 formally recorded the arrest of the accused in this crime on 19/12/2006. He interrogated the accused. The accused then allegedly gave confession statement on 20/12/2006. In such confession statement, he furnished Ext.P40 information to PW37.
vi) In furtherance of Ext.P40 information received by PW37 as led by the accused, PW37 reached M/s.Thomson Enterprises and questioned PWs 13,14,15 and 17. It was revealed that on 07/10/2004, the accused had pledged one gold chain and four gold bangles (weighing 77.5grams) and had obtained an amount of Rs.25,000/- from M/s.Thomson Enterprises. Under Ext.P8(b), the accused had redeemed the said 77.5 grams of gold ornaments. On 14/10/2004 itself, the accused had sold the said gold chain weighing six sovereigns, four gold bangles each weighing one sovereign ear studs weighing > sovereign and gold ring weighing = sovereign (90 grams in all) to M/s. Thomson Enterprises.
DSR.No.1/08 &Crl.A No.1367/08 15
vii) M/s.Thomson Enterprises had melted the gold ornaments sold on 14/10/2004 by the accused to them and the melted gold in the form of a gold ingot weighing 89.500 grams and a gold plate weighing 500 Milli grams (MO24) were seized by PW37 under Ext.P11 seizure mahazer on 20/12/2006.
viii) The accused had furnished a false address and telephone number to M/s.Thomson Enterprises when he pledged the gold ornaments.
ix) After the arrest of the accused PWs 20 and 39 were traced and according to them they had seen the accused boarding their bus from Perinjanam on its first trip on 04/10/2004 at about 6.30 a.m.
x) After the arrest of the accused PW31 was traced and it was revealed that an amount of Rs.10,000/- had been borrowed by PW31 from the accused in October 2004.
18. We shall now proceed to consider whether these circumstances have been proved and they if proved are sufficient to drive home the guilt of the accused.
19. The first circumstance relied on by the prosecution is that the ornaments of the deceased Nirmala were found missing DSR.No.1/08 &Crl.A No.1367/08 16 when she was found lying with injuries inside the closed house. We have fairly satisfactory materials to come to a conclusion beyond doubt, that after the deceased persons retired for the night after closing their house from inside, some miscreants had gained access into the house by removing the wooden bars of the window. We have also clinching indications available from the description of the scene in Ext.P3 scene mahazer that the scene bore evidence of an attempt to search for valuables. The evidence of PW1 and Ext.P1 show clearly that the gold ornaments worn by the deceased Nirmala were missing when she was lying with injuries. The prosecution, in these circumstances, argues that whoever was responsible for the injuries found on the person of the deceased must have removed the gold ornaments of deceased Nirmala. The learned counsel for the accused contests this version of the prosecution. He argues that the available indications must persuade the court to doubt the version that this is a case of murder for gain alone. The learned counsel brings to the notice of the court that deceased Sahadevan was a money lender. Relying on Ext.P35 search list and the letter dated 20/09/2002 recovered after the search of the premises of deceased Sahadevan some one DSR.No.1/08 &Crl.A No.1367/08 17 dissatisfied with the activities of deceased Sahadevan as a money lender had sent that letter intimidating him. The learned counsel builds up an argument that deceased Sahadevan had many enemies. His activities as a money lender had created many enemies for him. It would be myopic to jump to the conclusion that theft was the dominant motive of the crime. In this context the learned counsel points out that several other costly articles and currency notes were available at the scene and the miscreant whoever he be had not chosen to take away those articles. The learned counsel places reliance on Ext.P2 inquest report and Ext.P3 scene mahazer to drive home his theory that the miscreant who had not touched the various costly articles readily available at the scene, cannot lightly be assumed to be a mere theft. The miscreant who is alleged to have searched the receptacles in the other room is unlikely to have not searched the other articles at the scene of crime if his purpose were mere theft alone, argues the learned counsel.
20. We take note of the circumstances referred above relied on by the learned counsel for the accused in support of the hypothesis that some other motive and not merely theft alone could have prompted the miscreant to commit the heinous crime. DSR.No.1/08 &Crl.A No.1367/08 18 Be that as it may, identification of the articles if any which were removed/thieved from the scene, whatever be the motive of the offender, is definitely crucial in the facts of the case. But the more important question is what those ornaments were. In a case like the instant one, where the indictee is sought to be linked with the crime primarily on the basis of possession of stolen articles removed from the body of the deceased, the identity of the ornaments missing is certainly very important. The burden rests squarely on the shoulders of the prosecution to adduce satisfactory evidence to link the accused with the ornaments thieved/lost from the scene of the crime. We have only the evidence of PW1 neighbour and PW12 daughter about the ornaments that deceased Nirmala used to wear and which were found missing when she was found lying with injuries. The evidence of both PW1 and PW12 suggest that the deceased used to wear a gold chain with thali, four gold bangles, one gold finger ring and two ear studs. What is of relevance is that the daughter does not speak of the details of the ornaments - even the weight of the ornaments. No other near relative is examined to show the nature and details of the ornaments which the deceased was wearing at the time of her death. The deceased had two DSR.No.1/08 &Crl.A No.1367/08 19 daughters in addition to PW12. They have not been examined. The deceased - Sahadevan and Nirmala had married off all the three daughters and were residing in the house where the incident occurred. None of the children were residing with them. All these notwithstanding, the burden in a case like this, is heavy on the prosecution to prove by evidence before court the nature of the ornaments that were found missing. The evidence of PW12, as stated earlier, only indicates that the deceased was having the above gold ornaments without any description of the nature and pattern of those ornaments or the weight of those ornaments. This must definitely be reckoned as a relevant inadequacy. We do, of course, have the evidence of PW1 that the deceased was wearing the above said ornaments. Sahadevan was a money lender. Several ornaments may have come into his possession. PW1 also did not give details about the nature and pattern of these gold ornaments. However, she gave details about the weight of these ornaments as allegedly disclosed to her by deceased Nirmala. According to her, deceased Nirmala had and used to wear ornaments - gold chain with thali weighing six sovereigns, four gold bangles each weighing one sovereign, ear studs weighing 3/4th of a sovereign and a gold finger ring DSR.No.1/08 &Crl.A No.1367/08 20 weighing half a sovereign. This would work out to a total of 11 < sovereigns, that is 90 grams.
21. What we are concerned with now is the total absence of an endeavour on the part of the prosecution to specifically identify the nature and pattern of those gold ornaments. We repeat that from the close relatives, the nature, pattern and weight of the gold ornaments have not been ascertained. We further note that from PW1, the neighbour, the nature and pattern of the ornaments had not been attempted to be ascertained. In these circumstances, even though we find it easy to come to the conclusion that the ornaments usually worn by the deceased were not found on her person when she was lying with injuries and even though the inference is absolutely reasonable that such ornaments must have been taken away by the miscreant, whoever he be, we are unable to specifically ascertain the nature and pattern of the ornaments from the evidence of Pws 1 and 12. The evidence of PW12 does not even help us to ascertain the weight of the ornaments allegedly lost. No other near relative has also been examined. We are concerned with the absence of a serious effort even at the earliest stage to ascertain the nature and details of the ornaments lost/missing DSR.No.1/08 &Crl.A No.1367/08 21 which, it could have been anticipated by any reasonably prudent investigation even at the outset would be crucially relevant if ultimately the mystery of the crime were to be resolved. Under the first circumstance, we note that some ornaments of deceased Nirmala were missing. We further note that no serious effort was made to specifically ascertain the details of such ornaments from the relatives and neighbours. The only non-specific information that we have from PW1 and PW12 is that the deceased used to wear one gold chain with thali, four gold bangles, a finger ring and two ear studs. From PW1, we get vague information that they weighed 6 sovereigns, 1 sovereign each, half a sovereign and 3/4th of a sovereign respectively.
22. The 2nd circumstance relied on by the prosecution is that the accused had opportunity to acquaint himself with the deceased persons. In support of this, the prosecution relies on the oral evidence of PWs 18 and 19. The evidence of PW18 does not appear to be crucially relevant as it is impossible to link the scene of occurrence with the place where the accused had brought the punna trees by kanal. However, the evidence of PW19 indicates that the accused may have had occasion to be DSR.No.1/08 &Crl.A No.1367/08 22 near the scene of the crime. No evidence is adduced to show that the deceased had acquaintance or even had occasions to meet the deceased or to visit their house. The evidence of PW18 and 19, at best, can only vaguely suggest that the accused had occasion to be in the locality in connection with the transaction relating to a punna tree as spoken to by PW18 and 19. The evidence adduced to prove this circumstance does not at all suggest or indicate that the accused knew or had met the deceased.
23. We now have to consider circumstances 3 to 8 referred above. According to the prosecution, no clue to resolve the crime which took place on 04/10/2004 could be collected by the police till 23/11/2006. Investigation was being carried on by different police officers of different agencies during this period - local police and Crime Branch. On 23/11/2006 it is stated that PW34 arrested this accused in another crime. When the accused was interrogated by PW34, he allegedly came to know that the accused was involved in this crime also. The details of that confession statement or relevant information, if any, are not available from PW34. Accordingly, he handed over the accused to PW36 who interrogated the accused and recorded his DSR.No.1/08 &Crl.A No.1367/08 23 confession statement on 26/11/2006. This confession statement was forwarded by PW36 to the Deputy Superintendent of Police of the Crime Branch under Ext.P39 dated 26/11/2006. The relevant confession statement is extracted in the Annexure to Ext.P39 and the same reads as follows:
""IRP WPY]R(L:O SkLpL$ `L" y~!9Lnqe0% kepU v`OWpOU k]P}aV v]$(OWpOU R\pE \Ls(Oa]p] sOg SfLUy& I"r!RRNkytV IP WapOU vL0]p BRtpOU WLe]\O fqLU.'' (If you take me, I shall show you the shop by name Thomson Enterprises, Chalakkudy where I pledged the gold ornaments and later sold them and the person who purchased the same.)
24. After receipt of Ext.P39, we find no steps taken to recover the articles till 20/12/2006. PW37, who took over the investigation recorded formal arrest on 19/12/2006 and recorded another confession statement of the accused on 20/12/2006. On the basis of that confession statement recorded on 20/12/2006, PW37 proceeded to M/s.Thomson Enterprises and allegedly recovered MO24 gold ingot and gold plate weighing in all 90 grams. That seizure was effected under Ext.P11 seizure mahazer dated 20/12/2006. It will be apposite DSR.No.1/08 &Crl.A No.1367/08 24 straight away to take note of Ext.P40 confession allegedly made by the accused to PW37 on 20/12/2006. In the paper book, Ext.P40 is wrongly shown and the real Ext.P40 as ascertained from the original records is available in Ext.P11 marked. Ext.P40 confession statement, we note, at this juncture, is different slightly from the confession statement appended to Ext.P39. Ext.P40 reads:
""Bnqe0% `L" \Ls(Oa]p]sOtt KqO Wap]$ v]rr]YO:V. IRP WPY]R(L:OSkLpL$ v]c rsvOU vL0]\ BRtpOU `L" WLe]\O fqLU.'' " (I have sold ornaments to a shop at Chalakkudy. If you take me, I shall show you the place where I sold them and the person who purchased the same).
25. We immediately take note of the difference between Ext.P39 and P40. Ext.P40, the information, on the basis of which recovery was effected, does not at all refer to any pledging before the ornaments were sold; whereas the confession statement appended to Ext.P39 specifies the place where the ornaments were sold and further indicates that the gold ornaments were initially pledged there and later sold. It will be apposite straight away to note that the confession appended to DSR.No.1/08 &Crl.A No.1367/08 25 Ext.P39 is allegedly made on 26/11/2006 itself whereas the confession in Ext.P40 which led to the recovery was recorded only on 20/12/2006. The gap of time between 26/11/2006 and 20/12/2006 is, in this context, of relevance. No attempt appears to have been made from 23/11/2006, the date of arrest of the accused by PW34 and from 26/11/2006 the date of Ext.P39 confession to PW36 till 20/12/2006 the date of Ext.P40 to trace the ornaments. The learned counsel argues that the gap of time must arouse deep suspicion. That was the time taken to look up false and unsatisfactory evidence, contends the learned counsel.
26. The learned counsel argues that Ext.P40 confession does not at all refer to any pledging of ornaments. If Ext.P39 is reckoned as the relevant confession, no recovery has been effected in pursuance of that information. At any rate, when the confession Ext.P40 was recorded on 20/12/2006 the relevant information was stale or the police had better information available with them on the same aspect from 26/11/2006 under Ext.P39. In any view of the matter, the theory of confession and consequent recovery under Ext.P11 must arouse deep dissatisfaction, suspicion and reservation, argues the counsel. According to the learned counsel after the arrest of the accused DSR.No.1/08 &Crl.A No.1367/08 26 on 23/11/2006, there was a feverish attempt to make it appear that all unresolved crimes in the area were committed by him. In all four such indictments for murder/theft - all relating to unresolved crimes, were initiated against him. In two cases, courts have already acquitted him. This is the 3rd. Yet another similar indictment is pending, submits the learned counsel. The accused is proceeded against in all cases including this case solely on the basis of unjustified suspicion, contends the counsel.
27. We have already taken note of the absence of details about the nature and pattern of the ornaments in the versions of PW1 and PW12. It is, of course, of relevance to note that the confession statements - Exts.P39 and P40 do not also at all indicate the nature of the ornaments that were pledged/sold by the accused to M/s.Thomson Enterprises.
28. We now come to the evidence of PWs 13 to 17 about the recovery of MO24 from M/s.Thomson Enterprises, Chalakkudy by PW37 under Ext.P11 seizure mahazer. The learned counsel for the appellant submits that this recovery cannot also inspire the confidence of the court. It is the case of PWs 13 to 17 that all the gold ornaments found missing on the body of the deceased Nirmala were sold by the accused on DSR.No.1/08 &Crl.A No.1367/08 27 14/10/2004 to M/s.Thomson Enterprises. They had received the same and had paid the price thereof to the accused after adjusting the amount required to redeem some of those ornaments (gold chain without thaly and four bangles) which were pledged earlier. We have already noted that the theory of pledge is not there in Ext.P40 confession. There is absolutely no material to indicate, except the oral evidence of the witnesses that the accused had sold ornaments to M/s.Thomson Enterprises. This remains in the realm of oral evidence alone. The theory of sale of gold ornaments is not supported by Exts.P7 and P8 registers seized from M/s.Thomson Enterprises. There is also the further circumstance that according to the prosecution, M/s.Thomson Enterprises, who had purchased the gold ornaments on 14/10/2004 had melted the same and the melted ornaments in the form of an ingot and gold plate were retained separately by M/s.Thomson Enterprises till 20/12/2006 when it was made available to the police and seized under Ext.P11 on that day. No explanation whatsoever is offered as to why the gold ornaments allegedly purchased on 14/10/2004 and melted later was kept separately as MO24 till 20/12/2006 for the police to seize the same under Ext.P11. Suffice it to say that, this DSR.No.1/08 &Crl.A No.1367/08 28 version that the gold ornaments were sold on 14/10/2004 by the accused to M/s.Thomson Enterprises, that they were melted and kept as gold ingot and gold plate (MO24) till 20/12/2006 for PW37 to seize the same under Ext.P11, does not inspire our confidence at all. In this context, the gap of time between Exts.P39 and P40 (26/11/2006 to 20/12/2006) as also the difference between the nature of confessions in Exts.P39 and P40 does also weigh with us. This inherently arouses suspicion about the theory advanced by the prosecution.
29. We do also take note of the contention of the learned counsel for the appellant that MO24 is surprisingly not one gold ingot. It is one gold ingot weighing 89.500 grams and a gold plate weighing 500 milli grams. The learned counsel for the appellant contends very vehemently that there was an attempt to make evidence congruent to the prosecution version. The prosecution had a case that 11 < sovereigns of gold ornaments were lost from the possession of deceased Nirmala at the scene of the crime and to make the recovery appear to be congruent to the loss, a gold plate weighing 500 milli grams has also been added to the gold ingot weighing 89.500 grams. We need only observe that no explanation whatsoever is forthcoming as to why DSR.No.1/08 &Crl.A No.1367/08 29 the ornaments purchased on 14/10/2004 and melted later is kept by M/s.Thomson Enterprises separately till 20/12/2006 and as to why MO24 is in two pieces - gold ingot weighing 89.500 grams and gold plate weighing 500 milli grams. That part of the case of the prosecution has not been properly explained.
30. Total absence of any documentary evidence to prove sale of gold ornaments on 14/10/2004 is again significant. The learned counsel argues that the evidence is absolutely artificial. According to the learned counsel as per Exts.P7 and P8 the gold ornaments dealt with by the accused was only 77.5 grams whereas the total gold ornaments that was allegedly thieved/found missing was 11 < sovereigns (90 grams). Just to bridge this gap between 77.5 grams and 90 grams, the theory of sale of gold ornaments on 14/10/2004 has been pressed into service without any documentary evidence to support the same. A vague theory is now pressed into service that in addition to the pledged ornaments some more ornaments were sold on 14/10/2004 by the accused to M/s.Thomson Enterprises.
31. We, however, take note of Exts.P7 and P8. Ext.P39 confession indicates that gold ornaments were initially pledged DSR.No.1/08 &Crl.A No.1367/08 30 with M/s.Thomson Enterprises. We do, however, note that in Ext.P40 confession given to PW37 on the basis of which the recovery was effected, this theory of pledging is significantly absent. Ext.P7 shows that four bangles and one gold chain weighing 77.5 grams were pledged in the name of one Jayan.K.G., Kuruppamparamba, Koodappuzha, Ph.No.2709314 on 07/10/2004. An amount of Rs.25,000/- was advanced as a special loan and the same was closed on 14/10/2004. Ext.P8 shows that the said gold loan was closed and the gold ornaments were redeemed on 14/10/2004. At Ext.P8(b), the accused had allegedly signed for having redeemed the gold ornaments. The signature therein has been identified by the handwriting expert PW30 to be that of the accused. The prosecution has a further case with the help of the evidence of PWs 22 and 23 as also Exts.P13 and P14 that the address and phone number given in Ext.P7 is fake, false and non-genuine. From these, the prosecution advances a contention that it was part of the stolen gold ornaments which the accused pledged before M/s.Thomson Enterprises on 07/10/2004, which he later redeemed on 14/10/2004 giving false name and details. This, according to the prosecution, indicates the complicity of the accused. DSR.No.1/08 &Crl.A No.1367/08 31
32. We find no specific reason to disbelieve the case of the prosecution that the pledge as per Ext.P7 and the redemption as per Ext.P8 were done by the accused. The genuineness of the signature in Ext.P7(b) is not disputed and the same is proved to be that of the accused by satisfactory evidence. The learned counsel argues that only the signature is admitted and the pledge and/or sale is not admitted. But the crucial question is whether it is possible to link the articles pledged/redeemed under Exts.P7/P8 with the articles which were lost/removed from the person of deceased Nirmala on 04/10/2004. This is the crucial aspect to be considered. In this context, we note that the very case of the prosecution is that the accused is a thief indulging in theft and sale of gold ornaments. Ext.C series documents marked by the court after pronouncement of the verdict of guilty reveal that he has involved in many other theft cases. Clandestine possession of gold ornaments and an attempt to conceal his identity in Ext.P7, in these circumstances cannot, ipso facto, connect him with the crime in the instant case. Satisfactory materials must be insisted to connect the stolen gold ornaments of deceased Nirmala to the gold ornaments pledged/redeemed under Exts.P7/P8. The court below appears DSR.No.1/08 &Crl.A No.1367/08 32 to have realised the significance of this when it stated in paragraph 50 as follows:
"Now the next point arises for consideration is whether the said gold ornaments were the gold ornaments missing from the body of deceased Nirmala."
33. What is the evidence to connect the gold ornaments pledged/redeemed under Exts.P7/P8 with the gold ornaments missing from the body of the deceased Nirmala? This question now looms large. We have examined the question in detail. Except the fact that four gold bangles and one gold chain were inter alia missing from the body of the deceased and four gold bangles and one gold chain were pledged by the accused under Ext.P7, there is absolutely no material to connect these two. The question is whether the court below was right in concluding from that circumstance alone that the accused had pledged the gold ornaments which were found missing from the body of the deceased Nirmala.
34. The whole question of complicity for which the accused faces a sentence of death turns upon this crucial input. We have rendered our anxious and detailed consideration to this question. DSR.No.1/08 &Crl.A No.1367/08 33 We are of the opinion that sufficient and convincing materials have not been placed before Court to link the missing gold ornaments with the gold ornaments pledged. The nature and pattern of the ornaments is not spoken to at either end - at the missing end (see P.W.1 and P.W.12) or the end of pledging (see P.Ws.13 to 17). Even in the confession statements Exts.P39 and P40 no attempt is made to ascertain from the accused the nature and pattern of the ornaments pledged by him. Some indication about the weight of the gold ornaments is available from the evidence of a neighbour - P.W.1; but not from that of the daughter - P.W.12. The employees of M/s Thomson Enterprises are unable to give any details about the ornaments except that the pledged ornaments included one gold chain and four gold bangles. They totally weighed 77.5 grams. Their separate weights or details cannot be ascertained. That is also evident from Ext.P7. Having rendered our anxious consideration to the totality of inputs, we are of the opinion that the crucial link between the missing ornaments and the pledged ornaments has not been established satisfactorily by the totality of evidence available. The congruity - that the ornaments found missing on 4/10/04 included one gold chain weighing 6 sovereigns and 4 DSR.No.1/08 &Crl.A No.1367/08 34 gold bangles weighing 1 sovereign each and that ornaments (one gold chain and 4 bangles) weighing in all 77.5 grams were pledged by the accused on 7/10/04 is not, according to us, in the facts and circumstances, sufficient to firmly and authentically infer complicity of the accused.
35. We have already noted that the theory of sale of gold ornaments on 14/10/04 after redemption under Ext.P8 has not been satisfactorily proved. The employees of Thomson Enterprises have obliged the prosecution with such a statement. Can that statement be accepted? On a careful analysis of all the materials, we find it difficult to accept that there was such a sale and M.O.24 is the molten gold ornaments from sale of such gold ornaments. In these circumstances, the conclusion appears to be inevitable that on the most crucial and vital link, there is no satisfactory evidence. It is impossible to come to a firm, definite and authentic finding about the complicity of the accused on the basis of the evidence available - of linkage between the stolen gold ornaments and the gold ornaments pledged by the appellant/accused.
36. The learned counsel for the appellant points out, and we feel that it will not be inapposite in this context to advert to DSR.No.1/08 &Crl.A No.1367/08 35 the aspect, that Exts.P9 and P10 under which Exts.P7 and P8 were taken into custody by the police bear the dates 15/2/07 and 19/2/07. Ext.P11 was dated 20/12/06. It is not seen explained why Exts.P7 and P8 were not seized under Exts.P9 and P10 till 15/2/07 and 19/2/07. The counsel in this context argues that the court may not hold that even the circumstance of pledging has been satisfactorily established.
37. In short, the incongruity between Exts.P39 and P40, the total absence of documentary evidence to show that there was sale of gold ornaments by the accused to M/s Thomson Enterprises on 14/10/04, the absence of material to link the missing ornaments of deceased Nirmala with the ornaments pledged/redeemed under Exts.P7 and P8, the unexplained retention of M.O.24 in two pieces separately by M/s Thomson Enterprises from 14/10/04 to 20/12/06, the unexplained failure to seize Exts.P7 and P8 under Exts.P9 and P10 till 15/2/07 and 19/2/07, the unconvincing version advanced that in addition to the gold ornaments pledged/redeemed under Exts.P7/P8, certain other ornaments were also sold on 14/10/04 and that the said ornaments (without any materials to support the same) were a thali, two ear studs and one golden ring to make it in conformity DSR.No.1/08 &Crl.A No.1367/08 36 with the missing ornaments from the body of the deceased Nirmala, do all arouse dissatisfaction in our mind about the acceptability of the evidence that the accused was found to be in possession of the stolen gold ornaments on 7/10/04 immediately after the incident on 4/10/04. At any rate, we are persuaded to agree that the appellant/accused is entitled to the benefit of doubt on these aspects.
38. The prosecution then wanted to rely on the evidence of P.Ws.20 and 39 (circumstance No.9). They are the cleaner and driver of a bus plying on the route Guruvayoor - Ernakulam. After the arrest of the accused, they allegedly saw the photographs of the accused. This evidently could have been only after 23/11/06. When they saw the photographs of the accused in the newspapers, they allegedly remembered that the accused had boarded the bus at Perinjanam on the morning of 4/10/04 at about 6.30 a.m. They further remembered that he had worn soiled clothes and was in a strange attire at that time. This they remembered and conveyed to the police when the police examined them and recorded their Case Diary statement on 26/2/07. According to P.Ws.20 and 39, the accused had boarded the bus from Perinjanam and had got down at Kodungallur. It is DSR.No.1/08 &Crl.A No.1367/08 37 the case of the prosecution that Perinjanam bus stop is close to the house of the deceased. The learned counsel for the appellant argues that it would be too artificial and puerile to place reliance on the oral evidence of P.Ws.20 and 39 that they remembered the act of the accused getting into their bus on that morning. Except his strange and soiled attire, there was no other reason advanced for their remembering the fact that the accused had boarded their bus and that it was on 4/10/04 that he so boarded their bus. They offered no explanation as to how and why they could remember after 23/11/06 (i.e., the date of arrest of the accused after which date alone they could have come to know of the involvement of the accused consequent to publication of his photographs in the newspaper) that the accused had boarded the bus on the morning of 4/10/04. The reason for their remembering this fact and the date as well as the time is not explained satisfactorily at all. They have no case before Court that they came to know of the incident and then they remembered on the very next day of the suspicious journey of the accused from Perinjanam to Kodungallur. Only when the police contacted them on 26/2/07 they came out with this version. We agree with the learned counsel for the appellant/ DSR.No.1/08 &Crl.A No.1367/08 38 accused that this circumstance has not been established satisfactorily and cannot be reckoned as formidable circumstance against the accused.
39. The last circumstance relied on by the prosecution is that the accused had advanced an amount of Rs.10,000/- to P.W.31. The date of the transaction is not revealed. No materials are produced in support of such a theory. P.W.31 had given evidence. He is unable to specify the date in October, 2004 when such borrowal was made. The prosecution has a case that after the gold ornaments were pledged under Ext.P7(b) at M/s Thomson Enterprises on 7/10/04, the accused had parted Rs.10,000/- out of Rs.25,000/- raised as loan with P.W.31. The meagre and unsatisfactory evidence tendered by P.W.31 is insufficient to come to a definite conclusion that the accused had parted Rs.10,000/- out of the alleged amount realised by the pledge of gold ornaments under Ext.P7(b) with P.W.31.
40. The learned Public Prosecutor submits that the prosecution could not have adduced better evidence about the nature of the ornaments. P.W.12 was not residing with her mother. She was not in a position to give details of the ornaments worn by her mother. Even if she had narrated the DSR.No.1/08 &Crl.A No.1367/08 39 nature of the ornaments, the ornaments having already been melted, that could not have helped the prosecution at all to establish the identity, contends the learned Public Prosecutor.
41. What we are primarily worried about is the absence of even an attempt at the initial stage and during trial to ascertain the nature and pattern of the gold ornaments. P.W.12 did not tell the court that she is not in a position to narrate the details about the nature and pattern of the gold ornaments worn by her mother. None of her other daughters were examined to ascertain whether they could give an authentic version about the nature and pattern of the ornaments lost. Even P.W.1, who was able to speak about the weight of the ornaments, was not asked about the details of the nature and pattern of the ornaments. P.Ws.13 to 15 and 17, who had roles to play in the alleged pledge of the ornaments and later sale by the accused, were not asked about the nature, pattern and weight of the ornaments that were pledged. It is, in these circumstances, that we attach significance to the absence of a serious attempt even to ascertain the nature and details of the gold ornaments allegedly worn by deceased Nirmala and found missing and those allegedly pledged and sold later by the accused. DSR.No.1/08 &Crl.A No.1367/08 40
42. The learned Public Prosecutor explains that Exts.P7 and P8 were not made available to the police by M/s Thomson Enterprises on 20/12/06. The learned Public Prosecutor explains that the same - Exts.P7 and P8, were produced long later by M/s Thomson Enterprises and that is why the same could be seized only on 15/2/07 and 19/2/07 under Exts.P9 and P10. This perhaps makes the version of the prosecution and M/s Thomson Enterprises more suspicious and unacceptable. The gap of time between 20/12/06 and 15/19-2-07 is too yawning to explain the belated production of Exts.P7 and P8. The fact that even the Investigating Officer could not reach Exts.P7 and P8 till 15/2/07 and 19/2/07 in spite of the powers to search and seize such important documents does cause a cloud on the acceptability of Exts.P7 and P8.
43. The learned Public Prosecutor vehemently argues that appropriate inference must be drawn from the attempt of the accused to conceal his identity giving a false address and telephone number. The learned counsel for the appellant argues that this circumstance has not been proved at all. The name is given almost correctly in Ext.P7. Signature affixed is genuine. There is nothing to show that the accused cannot be contacted in DSR.No.1/08 &Crl.A No.1367/08 41 that address or telephone number, argues the counsel. That the said phone is originally allotted by the BSNL to another as per the evidence of P.W.22 and Ext.P13 is no guarantee that the accused could not be contacted in that number. Significantly no one has given evidence that the accused could not be contacted in that number, argues the counsel.
44. We feel that it is not necessary to delve deeper into that controversy. We have adverted to that aspect earlier. Even according to the prosecution the accused was a thief who indulged in theft and clandestine disposal of gold ornaments. In this context even the fact that he pledged certain gold ornaments under Ext.P7(b) in a false name and address is no reason to readily infer his complicity in the instant crimes.
45. It is trite that in a case of resting on circumstantial evidence, the burden is heavy on the prosecution to establish each such circumstance cogently and beyond doubt. The circumstances so established authentically must form a chain which is strong in itself to point unerringly to the guilt of the accused. The chain so formed must effectively eliminate or exclude the possibility of any hypothesis of innocence of the accused. The circumstances relied on by the prosecution do not DSR.No.1/08 &Crl.A No.1367/08 42 measure up to the rigorous test insisted by law. The verdict of guilty and conviction has, in these circumstances, got to be vacated.
46. That we are reversing a verdict of guilty and conviction in a case where the trial court has imposed a sentence of death does not in any way affect or influence our consideration. The provision for appeal is a provision to eliminate human errors. It represents the yearning of the system to achieve perfection. We could have taken up the question of sentence only after confirming the verdict of guilty and conviction. As we have not confirmed the verdict of guilty and conviction, we are not called upon to consider the question of sentence. The Death Sentence Reference does not hence call for consideration.
47. In the result:
(a) This appeal is allowed.
(b) The impugned verdict of guilty, conviction and sentence are set aside.
(c) The appellant/accused is found entitled to the benefit of doubt. He is consequently found not guilty and acquitted of all the charges levelled against him in this crime. If further detention of the appellant/accused is not necessary in connection DSR.No.1/08 &Crl.A No.1367/08 43 with any other case, he shall forthwith be released from prison.
R.BASANT, JUDGE) (M.C.HARI RANI, JUDGE) jsr DSR.No.1/08 &Crl.A No.1367/08 44 DSR.No.1/08 &Crl.A No.1367/08 45 R.BASANT & M.C.HARI RANI, JJ.
D.S.R.No.01 of 2008 & Crl.A.No.1367 of 2008 JUDGMENT 09/02/2010