Madhya Pradesh High Court
In Reference vs Lallu @ Suresh Kewat on 11 December, 2015
HIGH COURT OF MADHYA PRADESH BENCH AT
JABALPUR
Criminal Reference No.03/2015
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Lallu @ Suresh Kewat
Vs.
State of Madhya Pradesh
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Criminal Appeal No.1407/2015
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Lallu @ Suresh Kewat
Vs.
State of Madhya Pradesh
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Present: Hon'ble Shri Justice S.K.Gangele
Hon'ble Shri Justice C. V. Sirpurkar
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Shri J.N.Tripathi and Shri R.S.Rathore, learned counsel
for the appellant
Shri Ajay Shukla, Government Advocate for
respondent/State.
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JUDGMENT
(11/12/2015) The following judgment of the Court was delivered by C.V. Sirpurkar, J.
1. This reference under section 366 (1) of the Code of Criminal Procedure for confirmation of death sentence has been received from the Court of Sessions Judge, Anuppur. By judgment dated 16-5-2015 passed in Sessions Trial No.106/2012, the Court of Sessions Judge, Anuppur, convicted Accused Lallu @ Suresh Kewat under section 302 of the Indian Penal Code for intentionally causing death of his father Lamaru Kewat during the period between 6:00 p.m. on 02-07-2012 and 7:00 a.m. on 03-07-2012 at Gujar Tola, village Cholna, Police Station Jaitahri, District Anuppur. After conviction, he was directed to be hanged by neck till he was dead. A fine in the sum of Rs.500/- was also imposed upon him with a provision for 3 monthsâ rigorous imprisonment in default of payment thereof. The convict has also preferred an appeal under section 374 (2) of the Code of Criminal Procedure, against aforesaid conviction and sentence. Since the death reference under section 366(1) and Criminal Appeal under section 374(2) of the Code of Criminal Procedure arose from the same judgment dated 16-05-2015, they were heard together and are being disposed of by this common judgment.
2. The case of the prosecution before learned trial Court was as hereunder:
(a) Convict Lallu @ Suresh is the only son of deceased Lamaru Kewat. Sunita Bai (PW-16), daughter of deceased Lamaru, was married to Moolchand (PW-4) and lived at village Jariyari. Deceased Lamaru had strained relations with his son convict Suresh and his daughter-in-law Chameliya Bai. Deceased Lamaru had assaulted Chameliya Bai with a spade on 08-12-2006. Following aforesaid incident, Chameliya Bai had lodged an FIR under section 307 of the Indian Penal Code against Lamaru in P.S. Jaitahri; whereon, Crime No.284/2006 (Ex.P/16) was registered. As a result, for past 6-7 years, deceased Lamaru had been living separately, outside village Cholna in Gujar Tola, in a small house built by him in his field. He cooked his own food and did his own farming. His wife, son Suresh and daughter-in-law Chameliya Bai lived separately in the family house at Jhiriatola of village Cholna. Daughter Sunita Bai occasionally visited Lamaru's house to help him with house-hold chores. One of the reasons for strained relation between deceased Lamaru on one hand and his son Suresh and daughter-in-law Chameliya Bai on the other, was that walls of the well situated near Lamaru's house in the field, had caved in. He wanted to avail loan under the Government Schemes for reconstructing the well. He required the lease document (âPattaâ) for the aforesaid purpose, which was in the possession of convict Suresh. Lamaru used to ask for Patta but appellant Suresh refused to part with the same. Lamaru had also asked his nephew Thanu Kewat (PW-8) to intercede on his behalf with accused Suresh and secure Patta from him.
(b) A day before the incident i.e. at around 4:00 p.m. on 02-07-2012, there was a religious ceremony (Katha) at the house of Amarjeet (PW-6) and his wife Dayawati (PW-10). Amarjeet and Dayawati were neighbours of Suresh and his family at Jhiriya Tola. At that point of time, deceased Lamaru had gone to the house of his son and daughter-in-law at Jhiriya Tola. He was telling Chameliya Bai that there was problem of water in his house at Gujar Tola because the the well needed reconstruction and for taking loan under the Government Schemes, he needed Patta but Chameliya Bai replied that they do not have Patta and Lamaru should not create unnecessary dispute; whereon, Lamaru got annoyed and retorted that he would live in the house at Jhiriya Tola and Chameliya and her family should go and live in the house at Gujar Tola. The altercation continued for quite some time and thereafter Lamaru returned. At that point of time, convict Suresh was not at home. After Lamaru left, Chameliya Bai told Girwar Kewat about the incident and asked him to call Suresh on his mobile phone.
However, since Girwar Kewat did not have mobile number of convict Suresh, she could not contact her him on telephone. (c) In the evening of 02-07-2012, Sunita Bai, daughter of the deceased, received a call on mobile phone from Chameliya Bai, asking her to come to Cholna. Thereafter, she along with her husband Moolchand, went to her paternal home at Jhiriya Tola, Cholna. After about half an hour of their arrival, Suresh returned; whereon, his wife Chameliya told him that his father Lamaru had come again and had abused her asking for Patta. Upon hearing about the altercation from his wife, Suresh go enraged and left home on his cycle with a bamboo-stick. Moolchand and Sunita thought that he might be going somewhere in the village to complain about the incident. Later, he was seen by villagers looking for his father Lamaru. Convict Suresh returned home after about one hour looking highly stressed. Thereafter, they all took meals and slept.
(d) At around 7:00 a.m. On 03-07-2012, Sunita Bai went to his father's house in Gujar Tola and saw that deceased Lamaru had died. His dead body was found in a crouching position sitting on a cot with his one hand touching the ground, outside his hut. There were numerous injuries on his body. She raised alarm. Sahajwabaiga, husband of Sarpanch of village, intimated the police on mobile phone at P.S. Jaitahri regarding the death of Lamaru in unnatural circumstances. The intimation was recorded in Roznamcha Sanha No. 90 (Ex.P/54) at P.S.Jaitahri at around 10:45 a.m. Inspector R.P. Mishra (PW-16) left for the spot along with police party at around 10:55 a.m.. The accused also reached the spot and confessed before the villagers that he had killed his father. At about 11:45 a.m., Marg Intimation (Ex.P/37) was recorded by Inspector R.P. Mishra at the instance of Thanu Kewat. Photographs of the spot from (Ex.P/16 to Ex.P/30) were taken. Inquest Memo (Ex.P/35) and Spot map (Ex.P/51) were prepared. The postmortem examination (Ex.P/33) was conducted upon the dead body of deceased Lamaru at about 2:00 p.m. by Dr. G.K. Khanna (PW-3), who found 11 lacerated wounds, 15 contusions and 8 fractures on his body. In the opinion of doctor performing postmortem examination, the deceased had died of shock and trauma caused by severe injuries to his head and chest.
(e) On the basis of investigation, first information report (Ex.P/56) was recorded at 7:05 p.m. on 03-07-2012.. Convict Suresh was arrested immediately thereafter. During interrogation, he made disclosure statement to the police under section 27 of the Evidence Act to the effect that he had hidden the rod and bamboo-stick in the veranda (âParchhiâ) of his father's house at Gujar Tola and his blood stained clothes in his house at Jhiriya Tola. On the basis of disclosure statement made by the accused, a memorandum under section 27 of the Evidence Act (Ex.P/42) was prepared. Thereafter, on the basis of aforesaid disclosure statement, one bamboo- stick, one half of vertically split bamboo-stick with cleft (Kamti) wherein, white and black hair was entangled and two iron rods were discovered and seized vide seizure memo Ex.P/4 at the instance of the convict. Likewise, one full sleeved shirt and one blue-gray full-pant were also discovered at the instance of the accused from his house at Jhiriya Tola Cholna. The seizure memo Ex.P/44 was prepared. The articles seized from the possession of the accused were sent for chemical examination to Forensic Science Laboratory Sagar on 16-07-2012. As per the report of the Assistant Chemical Examiner of Forensic Science Laboratory Sagar, blood was found upon bamboo-stick, âKamtiâ, two iron rods and shirt and full-pant seized from the possession of the accused; however, the origin of the blood could not be ascertained. On the basis of the result of aforesaid investigation, P.S. Jaitahri submitted a charge sheet under section 302 of the Indian Penal Code against convict Lallu @ Suresh Kewat.
3. Learned trial Court framed the charge for aforesaid offence against the accused Lallu @ Suresh. He abjured guilt and claimed to be tried. In his examination under section 313 of the Code of Criminal Procedure, he denied that he made any disclosure statement and on the basis of any statement made by him any rods, stick or clothes were seized from his possession. He submitted that he is innocent and the prosecution witnesses told lies due to enmity on account of a land dispute.
4. After trial, learned Sessions Judge concluded that on the basis of circumstantial evidence the prosecution was able to prove guilt of the accused beyond reasonable doubt and convicted and sentenced him as stated above.
5. Learned Sessions Judge concluded that the prosecution was able to prove the following circumstances beyond reasonable doubt, wherefrom an inference could be drawn that the accused alone and no one else, had committed murder of deceased Lamaru. The circumstances found established by learned Sessions Judge were as hereunder:
(a) There was a dispute between deceased Lamaru on one hand and his son Suresh and wife Chameliya Bai on the other, as Suresh was refusing to part with the Patta, which was required by deceased Lamaru for reconstruction of well.
(b) Due to strained relations between the deceased Lamaru on the one hand and his son and daughter-in-law on the other, deceased had assaulted Chameliyabai with a spade in the year 2006, for which an offence under section 307 of the Indian Penal Code was registered against the deceased.
(c) There was a serious altercation originating from the same dispute on the eve of the incident between Lamaru and Chameliya Bai in their house at Jhiriya Tola.
(d) Chameliya Bai invited her sister-in-law Sunita and brother-in-law Moolchand to their house at Jhiriya Tola on the same evening to meet Lamaru.
(e) Chameliya Bai informed about the altercation to her husband convict Suresh, the same evening.
(f) The convict was seen going towards the residence of deceased and when Sunita Bai and Moolchand arrived at his house, the convict was not there.
(g) Later the convict returned from somewhere and slept.
(h) Next morning Sunita Bai discovered dead body of the deceased at his house with 25 injuries.
(i) Death of deceased Lamaru was homicidal in nature.
(j) The injuries on the person of the deceased were caused by hard and blunt object.
(k) Two bamboo sticks and two rods were seized at the instance of the convict from the veranda of the house of the deceased at Gujar Tola.
(l) Likewise, on the basis of disclosure statement made by accused, a full-pant and a shirt were recovered at the instance of the accused from his house at Jhiriya Tola.
(m) Blood was found on aforesaid articles in chemical examination.
6 On the basis of aforesaid circumstances, learned Sessions Judge observed that the accused and accused alone and no one else had caused the fatal injuries found on the person of deceased leading to his death. Consequently the accused/appellant Lallu @ Suresh was convicted under section 302 of the Indian Penal Code.
7. The conviction of accused/appellant Lallu @ Suresh has been assailed by learned counsel for the appellant mainly on the following grounds. The prosecution witnesses Girvar Kewat (PW-2), Moolchand Kewat (PW-4), Thanu Kewat (PW-8) and Parasram Kewat (PW-11) have turned hostile and whatever facts had been brought against the appellant on record have come in reply to leading questions asked to them by the prosecution; therefore, undue weightage should not be given to those facts. There are glaring discrepancies between the police statements of neighbours Amarjeet (PW-6) and his wife Dayawati (PW-10) and their statements before the Court. There are also contradictions between their Court statements. Therefore, the alleged altercation on the eve on the incident has not been proved beyond reasonable doubt. Statement of Sunita (PW-17), daughter of the deceased, does not support the case of the prosecution at all. The prosecution witnesses Thanu Kewat (PW-8), Amarjeet (PW-6) and Dayawati (PW-10) have resiled from their statements in the cross-examination. Statement of sole independent witness of memorandum under section 27 of the Evidence Act and seizure, Parasram Kewat (PW-11) contradicts the statement of investigating officer R.P. Mishra (PW-16) in this regard. Therefore, neither the disclosure statement made under section 27 of the Evidence Act nor the seizure of articles as alleged, have been proved beyond reasonable doubt. No human blood was found in the chemical examination on the alleged weapons of offence or on the clothes seized from the possession of the accused. Since there is no evidence to the effect that the blood group found on the aforesaid articles matched with the blood group of the deceased, no inference regarding guilt can be drawn against the accused. Thus, the circumstances relied upon by learned trial Court to draw the conclusion of guilt against the accused have neither been firmly and cogently established nor do they point unerringly towards the guilt of the accused. As is evident from the observations made by learned trial Judge in paragraph Nos. 28 & 29 of the impugned judgment, learned trial Judge has been swayed by the gruesome manner in which the murder was committed and has consequently dispensed with the standard of proof required for conviction and has recorded a moral conviction instead of a legal one, which cannot be sustained in the eyes of law. Therefore, it has been prayed that the appellant be acquitted of the charge under section 302 of the Indian Penal Code.
8. It is evident that the prosecution case is based entirely upon the circumstantial evidence, as there is no eyewitness in the case who actually saw accused Suresh assaulting his father Lamaru. Before entering into any discussion with regard to merits of the case on facts, it would be apposite to advert to the fundamental principles governing appraisal of evidence in the cases based purely upon circumstantial evidence. The leading case on the point is a three Judge bench decision rendered by Supreme Court in the case of Hanuman Govind Nargundkar vs. State of M.P., AIR 1952 SC 343 (overruled in AIR 1996 SC 1491 on another point), wherein it has been observed that :
â In dealing with circumstantial evidence the rules specially applicable to such evidence must be borne in mind. In such cases there is always the danger that conjecture or suspicion may take the place of legal proof and therefore, it is right to recall the warning addressed by Baron Alderson to the jury inReg. V. Hodge,(1838) 2 Lewin 227) where he said :
"The mind was apt to take a pleasure in adapting circumstances to one another, and even in straining them a little, if need be, to force them to form parts of one connected whole; and the more ingenious the mind of the individual, the more likely was it, considering such matters, to overreach and mislead, itself to supply some little link that is wanting, to take for granted some fact consistent with its previous theories and necessary to render them complete."
It is well to remember that in cases where the evidence is of a circumstantial nature, the circumstances from which the conclusion of guilt is to be drawn should in the first instance be fully established, and all the facts so established should be consistent only with the hypothesis of the guilt of the accused. Again, the circumstances should be of a conclusive nature and tendency and they should be such as to exclude every hypothesis but the one proposed to be proved. In other words, there must be a chain of evidence so far complete as not to leave any reasonable ground for a conclusion consistent with the innocence of the accused and it must be such as to show that within all human probability the act must have been done by the accused.â
9. Analyzing aforesaid judgment in the case of Hanuman (supra) another three judge bench of Supreme Court in the celebrated case of Sharad Birdhichand Sarda v. State of Maharashtra, AIR 1984 SC 1622, has laid down five golden principles (âPanchsheelâ as their Lordship called it) for appraisal of evidence in the cases based upon circumstantial evidence as hereunder:
1. The circumstances from which the conclusion of guilt is to be drawn should be fully established. The circumstances concerned 'must or should' and not 'may be' established,
2. The facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say, they should not be explainable on any other hypothesis except that the accused is guilty,
3. The circumstances should be of a conclusive nature and tendency.
4. They should exclude every possible hypothesis except the one to be proved, and
5. There must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused.
10. Aforesaid principles were reiterated in somewhat different language in the cases of Ashok Kumar vs. State of Madhya Pradesh, 1989 AIR SC 1890, State of Goa vs. Sanjay Thakral, 2007(3) SCC 755, Bodhraj vs. State of Jammu and Kashmir, AIR 2002 SC 3164 and countless other cases.
11. From the aforesaid principles, we may see that the first and the most basic requirement for founding conviction upon the basis of circumstantial evidence is that the circumstances from which any inference of guilt is sought to be drawn must be cogently and firmly established that is to say each circumstance, must in itself, be proved beyond reasonable doubt. Now we shall examine whether the evidence adduced by the prosecution in the case at hand attains aforesaid standard?
12. The first and foremost circumstance that is sought to be established against the accused is the enmity between deceased Lamaru on one hand and his only son convict Suresh and his wife Chameliya Bai on the other. On this point, the prosecution has examined Girvar Kewat (PW-2), Moolchand (PW-4), Thanu Kewat (PW-8) and Sunita (PW-17). Girvar Kewat (PW-2) did not say anything on the point in his examination-in-chief; however, after being declared hostile and in reply to leading questions asked by the public prosecutor he has only stated that the deceased used to live separately in a house built on his field. Likewise, Thanu Kewat (PW-8), the nephew of deceased Lamaru, has not stated anything in his examination-in-chief but after being declared hostile, in reply to leading questions asked by the public prosecutor, he has admitted the fact that deceased Lamaru lived separately on his field and he used to cook his own food; whereas the convict and his wife lived in Jhiriya Tola, Cholna, along with their mother. He also accepted the suggestion that there was a dispute regarding partition of land between the deceased and the accused. He has also admitted the suggestion that about 3-4 years ago there was a dispute on account of sinking a well in the field; whereon, Chameliya and Lamaru had exchanged blows. Due to aforesaid dispute, Lamaru had left the house at Jhiriya Tola and had started living in Gujar Tola. He also accepted the suggestion that Lamaru used to demand Patta from his son and accused Suresh was not giving the same to him. He has also stated that Lamaru had asked him to intercede on his behalf with the accused. He had also asked the accused to give Patta to Lamaru but the accused did not handover the Patta. However, in the cross-examination conducted on behalf of convict, witness Thanu (PW-8) resiled from his statement and accepted the suggestion that the deceased was not living separately on account of dispute with the deceased and his wife but was living on the field to protect crops. He also admitted that Lamaru never mentioned any dispute regarding the land or well or the Patta with him. He also admitted that the deceased had never asked him to intercede on his behalf and get Patta delivered to him. He also admitted that he never informed the police anything about the dispute between the deceased and the accused regarding land, well or Patta. Thus, we may see that whatever has been admitted by this witness in reply to the leading questions asked by the prosecution, has been denied by him in reply to leading questions asked by the defence counsel. Thus, the testimony of this witness is not reliable on the point of enmity.
13. In the same manner, Moolchand (PW-4), son-in-law of the deceased has not stated anything with regard to enmity between the deceased and the accused in his examination-in-chief conducted by the public prosecutor. However, after being declared hostile in reply to leading questions asked by the prosecution, he has denied the fact that there was any dispute between the deceased and the accused with regard to land. Sunita (PW-17), the daughter of deceased, has stated that the deceased Lamaru lived in one house and her brother Suresh, his wife Chameli and her mother lived in another house. This fact has not been challenged by the defence.
14. In this regard, inspector R.P. Mishra (PW-16) has stated that he has filed crime record of the deceased (Ex.P/61), which is copy of the crime register of the station house wherein it has been stated that on the report of Chameli Bai, wife of Suresh Kewat, a first information report with regard to crime committed by the deceased Lamaru S/o Raghur Kewat at 12:00 p.m. on 08-02-2006 in village Cholna was registered under section 307 of the Indian Penal Code as Crime No.284/08-12-2006, in respect whereof charge sheet No.289/2006 was filed in the Court of Judicial Magistrate First Class, Anuppur, which was registered as criminal case no.845/2006. This fact has not been challenged by the defence.
15. On the basis of statements of aforesaid witnesses, and the crime record produced by investigating officer, it is proved beyond reasonable doubt that there was previous enmity between the connvict and his wife on one hand and deceased on the other and a first information report was lodged by Chameliya Bai against the deceased whereupon an offence under section 307 was registered against the deceased. As a result of aforesaid enmity, deceased lived separately from his other family members including his wife, in a hut built by him in his field and other family members i.e. the convict, his mother and his wife lived in the family house at Jhiriya Tola, Cholna.
16. Now the Court shall consider one of the most important links in the chain of circumstance relied upon by the prosecution. This circumstance relates to altercation that took place between the deceased Lamaru and his daughter in law Chameliya Bai, on the eve of the incident. In this regard Amarjeet (PW/6) has stated that he is neighbor of Chameliya Bai. On that day, there was a religious ceremony (Katha) in his house. Aforesaid statement of Amarjeet (PW/6) has been corroborated by his wife Dayawati (PW/10), who has further stated that it was around 4 Oâ Clock in the evening. Amarjeet (PW/6) has also stated that Lamaru had come to his place; wherein, altercation between deceased Lamaru and accused Lalluâs Wife Chameliya Bai took place. Dayawati (PW/10) has stated in this regard that during the altercation deceased Lamaru was telling Chameliya that Lamaru had water problem in his house. Lamaru asked Chameliya Bai to go and stay in that house (house in the field at Gujar Tola) and he (Lamaru) would live in this house (family house at Jhiriya Tola); whereon, Chameliya Bai responded by telling him that you stay there only and she would not permit him to stay in this house (house at Jhiriya Tola). They started fighting on that account. Amarjeet (PW/6) and Dayawati (PW/10) have stated that thereafter Lamaru took Prasad and left for his home in the field.
17. Amarjeet (PW/6) and Dayawati (PW/10) have also stated that Chameliya Bai called convict Lallu @ Suresh on telephone. Amarjeet (PW/6) has also stated that Suresh returned to Cholna with two other persons. They consumed liquor in his house; thereafter, the two persons returned to Darsagar. Chameliya Bai told her husband convict Suresh that his father had fought with her on that day and he would have killed. Whereas, Dayawati (PW/10) has stated that Chameliya Bai called accused Suresh on telephone and told him that Lamaru had come and was fighting with her. She also told him that Lamaru had ran towards her in order to beat her. Thereafter, accused Suresh returned home at about 08.00 pm. Amarjeet (PW/6) and Dayawati (PW/10) have also stated that they saw accused Suresh and his wife Chameliya Bai going towards the house of the deceased. Amarjeet (PW/6) has also stated that accused Suresh and his wife were armed with two rods and a stick and he saw them going towards the field of deceased. Dayawati (PW/10) has also stated that Chameliya Bai and accused Suresh on one hand and Lamaru on the other had fought several times before the aforesaid incident. Amarjeet (PW/6) and Dayawati (PW/10) have also stated that the next day they learnt that Lamaru had been killed.
18. Now the question that arises for consideration is, to what extent, if any, aforesaid statements of Amarjeet (PW/6) and Dayawati (PW/10) can be relied upon. Amarjeet (PW/6) has admitted in his cross-examination that he was very busy with the religious ceremony in his house and; therefore, he could not see deceased lamaru and Chameliya Bai fighting. He added that he had only heard. He has further admitted that Chameliya Bai did not call accused Suresh on telephone in his presence, he had only heard that such a thing had happened. He also admitted that he had only heard that accused Suresh had returned from Darsagar with two persons and they had consumed liquor. He also admitted that he did not hear the conversation between convict Suresh and his wife Chameliya Bai. He also stated that the police had recorded his statements. He did not tell the police in his statements that Chameliya Bai had called the convict, who worked at Darsagar. He also did not tell the police that accused Suresh had returned with two persons and they had consumed liquor in his house. He also did not tell the police that aforesaid two persons had returned to Darsagar.
19. Thus, it is apparent that entire sequence of events narrated by Amarjeet (PW/6) in his examination-in-chief beginning from the altercation between Lamaru and Chameliya Bai and culminating at return of two persons, who had come from Darsagar, cannot be relied upon because he was not an eye-witness to aforesaid events but had merely heard about the same from others. He has also categorically admitted that he did not tell about the aforesaid facts to the police in his statement under Section 161 of the Cr.P.C. He has also stated that he is disclosing those facts for the first time during the statement in the Court.
20. However, it is pertinent to note that he has categorically stated in his examination-in-chief that he saw the accused Suresh and his wife going towards the field of deceased Lamaru with two rods and a stick. He has reiterated the same fact in paragraph No.5 of his cross-examination and has further added that after that he took his meals and slept. In his cross-examination, he has denied the suggestion that he did not tell the police that he had seen the accused Suresh and his wife Chameliya Bai going towards the place where the deceased lived, with a lathi and further added that he does not know as to why this fact is not recorded in his police statement. He has further repeated in paragraph No.5 of his cross-examination that he had told the police in his statement that he had seen accused Suresh and his wife going towards the place where the deceased lived, with a lathi. Thus, it is clear that Amarjeet (PW/6) has asserted that on the eve of discovery of dead body of the deceased, he had seen the accused Suresh and his wife Chameliya Bai going towards the place where deceased Lamaru lived. He has also stated that he had narrated this fact to the police, when his statement under Section 161 of the Cr.P.C. was recorded. He was unable to explain as to why this fact did not find mention in his police statement. This fact was very significant and relevant in the facts and circumstances of the case and if it did not find mention in the police statement of Amarjeet, this omission amounted to contradiction in view of explanation appended to Section 162 of the Cr.P.C.
21. In a recent case, (V.K. Mishra & Anr. Vs. State of Uttarakhand & Anr., (2015) 9 SCC 588), it has been held by a 3 Judge Bench of the Supreme Court that under Section 145 of the Evidence Act when it is intended to contradict the witness by his previous statement reduced into writing, the attention of such witness must be called to those parts of it which are to be used for the purpose of contradicting him, before the writing can be used. While recording the deposition of a witness, it becomes the duty of the trial court to ensure that the part of the police statement with which it is intended to contradict the witness is brought to the notice of the witness in his cross-examination. The attention of witness is drawn to that part must reflect in his cross-examination by reproducing it. If the witness admits the part intended to contradict him, it stands proved and there is no need for further proof of contradiction and it will be read while appreciating the evidence. If he denies having made that part of the statement, his attention must be drawn to that statement and must be mentioned in the deposition. By this process the contradiction is merely brought on record, but it is yet to be proved. Thereafter, when investigating officer is examined in the court, his attention should be drawn to the passage marked for the purpose of contradiction, it will then be proved in the deposition of the investigating officer who again by referring to the police statement will depose about the witness having made that statement. The process again involves referring to the police statement and culling out that part with which the maker of the statement was intended to be contradicted. If the witness was not confronted with that part of the statement with which the defence wanted to contradict him, then the court cannot suo moto make use of statements to police not proved in compliance with Section 145 of Evidence Act, that is, by drawing attention to the parts intended for contradiction.
22. In the case at hand, the police statement recorded under Section 161 of the Cr.P.C. was not shown to the witness to prove aforesaid omission, which amounted to contradiction nor was the Investigating Officer, who recorded the statement of witnesses under Section 161 of the Cr.P.C., was asked as to whether or not the witness had disclosed the fact that he had seen the accused and his wife going towards the field of the deceased armed with lathi and if the witness had disclosed the aforesaid fact, as to why it was not recorded in his police statement. In aforesaid circumstances, benefit of alleged omission in the statement under Section 161 of the Cr.P.C. cannot be extended to the defence and the statement before the Court shall be red in evidence and can be relied upon the prosecution. The police statement of witness Amarjeet cannot be looked into for any purpose, much less to discredit his testimony on this point.
23. Now we shall consider the cross-examination of (PW/10) Dayawati. She has stated in her cross- examination that at the time of recording her police statement she had told the police that Lamaru had taken Prasad in her house. She had also told the police that after Lamaru had left, Chamliya Bai called accused Suresh on telephone and told him that Lamaru had fought with her and had charged towards her to beat her. She had also told the police that she had seen the accused and his wife Chameliya Bai going towards the house of the deceased. She had also told the police that Chameliya Bai and Suresh on one hand and Lamaru on the other hand, had fought several times earlier also; however, if aforesaid facts are not recorded in her police statement (Ex.D/1) she was unable to explain the reason for the same.
24. In the context of prosecution case, aforesaid facts are very important and significant. Thus, in view of the explanation appended to Section 162 of the Cr.P.C. they amounted to contradiction. In the case at hand, though, learned defence counsel had invited attention of the witness towards the aforesaid omissions in her statement recorded under Section 161 of the Cr.P.C. (Ex.D/1), he had not asked the Investigating Officer, R.P. Mishra (PW/16) as to whether or not the aforesaid facts were disclosed by Dayawati (PW/10) in her statement under Section 161 of the Cr.P.C. (Ex.D/1) and if Dayawati had disclosed these facts, why were they omitted from the statement. In these circumstances, in view of the observations made by the Apex Court in the case of V.K. Mishra (Supra) and a catena of other judgments, aforesaid omissions amounting to contradictions, cannot be read in favour of the accused and the accused does not derive any benefit from such omissions amounting to contradictions. In the result aforesaid omissions do not adversely affect the testimony of Dayawati (PW/10)
25. On the basis of aforesaid analysis of the statements of Amarjeet (PW/6) and Dayawati (PW/10), it is evident that a serious altercation had taken place on the eve of the discovery of dead body of Lamaru between him and his daughter in law Chameliya Bai. However, the statement of Dayawati (PW/10) with regard to the fact that Chameliya Bai had narrated the incident to her Husband Suresh on telephone stands contradicted by the statement of Girvar Kewat (PW/2), who has stated in this regard that daughter-in-law of the deceased had come to him and told him that her father-in-law was quarrelling with the family members and requested him to inform convict Suresh on telephone; whereon Girvar Kewat (PW/2) told her that he did not have telephone number of Suresh. Thereafter, daughter âin-law of the deceased had left.
26. Sunita (PW/17), daughter of the deceased, has stated in this regard that her sister-in-law Chameliya Bai had called at night on mobile phone of Girvar Kewat and had asked her to meet her father. Moolchand Kewat (PW/4) Husband of Sunita and Son-in-law of the deceased has stated in reply to the leading questions asked by the prosecutor after he was declared hostile that on the eve of the incident when he had returned home, his wife Sunita told him that her mother had called her on telephone and had asked her to come to Cholna. Moolchand (PW/4) and Sunita (PW/17) have also stated that thereafter they reached Cholna the same evening. His brother-in-law Suresh arrived half an hour latter. He had also admitted the suggestion that the wife of accused Suresh, Chameliya Bai had told him that deceased had come and was quarrelling with her. He was demanding patta of the land. Sunita (PW/17) has further stated that at night, she had spoken to her mother and after taking meals they had all slept. Accused Suresh had also slept with them that night.
27. Learned counsel for the appellant has contended in this regard that the statements of Amarjeet (PW/6) and Dayawati (PW/10) cannot be relied upon in view of the fact that they had a civil dispute with regard to sale of a joint family land which was said to have been sold by Ramjeet (DW/1), brother of Amarjeet (PW/6), to Chameliya Bai. In this regard, learned defence counsel has invited attention of the Court to the admission made in paragraph No.6 of her cross-examination by Chameliya Bai, wherein she has admitted Ramjeet (DW/1) is her brother-in-law. Though, she does not know as to whether or not Ramjeet had sold any land to Chameliya, it is true that her husband Amarjeet had filed a case against Ramjeet and Chameliya Bai with regard to sell/purchase of aforesaid land; however, she denied that she was deposing against convict Suresh due to aforesaid civil dispute. Amarjeet (PW/6) has categorically denied that there is a case pending between him on one hand and the deceased and his mother on the other hand, in the Court of Sub-Divisional-Officer.
28. In this regard, defence has examined Ramjeet (DW/1) and has filed certified copies of plaint (Ex.D/1 and Ex.D/3), W.S. filed on behalf of defendant No.3 Chameliya Bai (Ex.D/4) and copies of the order-sheets dated 29.10.2014 and 14.11.2014 in civil suit No. 118- A/2011, pending in the Court of Civil Judge, Class-II, Anooppur. Ramjeet (DW/1) has stated that he has sold his land to Chameliya Bai, wife of the accused. His brother Amarjeet (PW/6) has filed civil suit in respect of aforesaid land against Ramjeet, his mother Behriya Bai and wife of the accused Chameliya Bai. Documents Ex.D/2, D/3 and D/4 relate to aforesaid civil suit. Learned trial Court has considered this aspect of the matter extensively in paragraph No. 27 of the impugned judgment, wherein it has been observed by the learned trial Judge that Chameliya Bai was impleaded as defendant in the civil suit on 21.10.2013, on the ground that she had purchased a part of the disputed land. Chameliya Bai was originally not impleaded as defendant. The W.S. filed on behalf of the Chameliya Bai, was filed on 18.01.2014. Thus, the W.S. was filed 1 year and 6 months after the date of the incident in this case. In aforesaid circumstances, learned trial Court has rightly held that impleadment of Chameliya Bai by Amarjeet (PW/6) in a civil suit is not sufficient ground to negate the entire evidence of Amarjeet and his wife Dayawati.
29. So far as witness Moolchand (PW-4) is concerned, on one hand he is son-in-law of the deceased but on the other he is also brother-in-law of convict Suresh; therefore, whatever he has stated in his evidence that goes against the defence, has to be given due weightage. In aforesaid circumstances, on the basis of the statement of Amarjeet (PW-6), Dayawati (PW-10), Girvar Kewat (PW-2) and Moolchand (PW-4), it is proved beyond reasonable doubt that there was a serious quarrel on the eve on the incident between deceased Lamaru and Chameliya Bai at or about the time a religious ceremony (Katha) was being held at Amarjeet's place. Though, it is not proved, that Chameliya could contact her husband convict Suresh on telephone because Girvar (PW-2) did not have his telephone number, it is proved that when convict Suresh returned home at Jhiriya Tola, his wife Chameliya Bai informed him that deceased Lamaru had come and he was quarrelling with her, demanding Patta. Though Moolchand (PW-4) has denied the suggestion that after hearing about the quarrel, convict was enraged and left his house with a stick and also the fact that the convict returned after an hour looking tense but Amarjeet (PW-6) and Dayawati (PW-10) have stated that they saw convict Suresh and Chameliya Bai going towards the residence of Lamaru with a stick.
30. It is true that Moolchand (PW-4) and Sunita Bai (PW-17) were present in the house of convict Suresh in the evening prior to the date on which the dead body of deceased Lamaru was discovered; and they neither saw convict Suresh and/or Chameliya leave the house with a stick nor have they stated that they saw Suresh returning with blood stained clothes. From their statements, it appears that there was nothing abnormal in the household that evening apart from the fact that Chameliya told Moolchand about the altercation between herself and her father-in-law and the fact that she had told about the altercation to convict Suresh. However, in our opinion, failure of Moolchand (PW-4) or Sunita Bai (PW-17) to depose anything against the convict Suresh does not detract from the statement of Amarjeet (PW-6) and Dayawati (PW-10) because after all, they are real sister and brother-in-law of the convict and in any case deceased Lamaru was a persona-non-grata in the household.
31. In aforesaid circumstances on the basis of the statements made by Amarjeet (PW-6) and Dayawati (PW-10), it is also proved beyond reasonable doubt that the convict Suresh had gone towards the residence of Lamaru at night with a stick. Whether convict Suresh was accompanied by Chameliya Bai to Lamaru's place is not clear because no further investigation was taken with regard to Chameliya and she has not been impleaded as an accused.
32. Sunita Bai (PW-17) has stated that next morning she saw her father Lamaru's dead body lying in the other house. Sahajwa Baiga (PW-7) has stated that in the month of Ashadhh, he had seen the dead body of Lamaru in his house. Blood was oozing from his nose. He had intimated police on mobile phone. Thanu Kewat (PW-8) has stated that in the month of Ashadhh he had seen dead body of Lamaru on a cot smeared with blood. The police had reached the spot. On his information, the police had recorded Dehati Naleshi on the spot. Inspector R.P. Mishra (PW-16) has stated that on 03-07-2012, Sahajwa Baiga (PW-7) had intimated him on mobile phone that dead body of deceased Lamaru Kewat was lying outside his house smeared in blood. The intimation was recorded by him at serial no.90 in Roznamcha Sanha (Ex.P/54). After 10 minutes, he had left for the spot with police party comprising Sub- Inspector Swapnil Das, Assistant Sub-Inspector C.L. Barkade, Head constable Dinesh Pandey and Constables Mohan Singh and Lal Bahadur, and photographer Dwarka Prasad Sen in government vehicle no. MP03-5734. He had recorded his departure in Roznamcha Sanha at Serial No.91 at 10:55 a.m. (Ex.P/55). After reaching the spot, he had the place of the incident photographed by Dwarka Prasad Sen. Corroborating aforesaid fact, Dwarka Prasad Sen (PW-1) has stated that he had taken photographs of the place of the incident with a film camera. The negatives of the photographs taken are from Ex.P/1 to Ex.P/15 and the positives from Ex.P/16 to Ex.P/30. Those photographs were seized from him by the Investigating Officer vide seizure memo Ex.P/31.
33. Inspector R.P. Mishra (PW-16) has further stated that he had prepared spot map of the place of the incident (Ex.P/1) and had recorded marg intimation (Ex.P/37) on the oral report of Thanu Kewat. Thereafter, he had prepared Inquest Memo (Ex.P/35) in the presence of witnesses. As per the Inquest Memo (Ex.P/35) the dead body was discovered in a sitting position on the cot, crouching forward. Left hand was in his lap and right touching the ground. Bones of forearm were broken and there were countless injuries on his body. He appeared to have died of those injuries but for confirmation, post- mortem examination was recommended.
34. R.P. Mishra (PW-16) has further stated that the dead body was sent for post-mortem examination to P.H.C. Jaithatri. Dr. Sunil Khanna (PW-3) has stated that he received dead body for post-mortem examination at about 2.00 p.m. on 03-07-2012. On examination, he found that there were as many as 25 injuries on the body. There were 11 lacerated wounds, 15 contusions and 8 fractures. The death was homicidal in nature and was caused by shock and trauma due to head and chest injuries. His postmortem examination report is Ex.P/33. On the basis of the facts stated by Dr. Sunil Khanna (PW-3), learned trial Judge in the impugned judgment has rightly concluded that all injuries were ante-mortem in nature. Dr. Khanna has categorically denied the suggestion of the defence that such injuries might be caused in an attack by a wild animal. He also denied the suggestion that the injuries or any of them could have been sustained in a fall. It may be noted here that the part of the investigation from lodging of FIR to postmortem examination of the dead body has not been challenged by learned counsel for the appellant/convict. Thus, it may safely be concluded that the death of the deceased was homicidal in nature and was caused by 25 injuries caused to him by hard and blunt object. These injuries could not have been caused in an attack by a wild animal and he could not have sustained any of those injuries in a fall. In the circumstances, the learned trial Judge has rightly concluded that the death of deceased Lamaru was neither accidental nor suicidal. It was homicidal. The injuries found on the body of the deceased were so numerous and caused with such force that no man of common prudence could say that they were not inflicted with the intention of causing death.
35. Investigating Officer R.P. Mishra (PW-16) has further stated that he had interrogated convict Suresh the same evening. On interrogation, he stated that he had hidden the rod and the bamboo stick in the veranda (âParchhiâ) and had hidden the blood stained clothes in his house in the village, which he would produce. On the basis of aforesaid disclosure statement, made by convict Suresh he had prepared memorandum under section 27 of the Evidence Act (Ex.P/42).
36. Investigating Officer R.P. Mishra has further stated that at the instance of convict Suresh he had seized following articles from the âParchhiâ of the house of the deceased in front of independent witnesses and had prepared seizure memo Ex.P/43:
(i) a Kamti which was 4â and 8â long with blood like stains at several places (Article C),
(ii) one bamboo stick with 9 nodes having blood like stains (Article D),
(iii) one twisted iron rod, one end whereof was pointed and other had a circular ring, which was 4ft. long (Article E),
(iv) another iron rod, which was 2 ft long and bent at one end and was coated with coal (Article F),
37. R.P.Mishra (PW-16) has also stated that convict Suresh had produced a full-sleeved shirt (Article G) and one blue gray full- pant (Article H) from his house at Jhiriya Tola, Cholna and had prepared seizure memo (Ex.P/44).
38. Parasram Kewat (PW-11) has stated that about a year ago, the police had interrogated convict Suresh in P.S. Jaithahri. In this regard, the police had prepared document Ex.P/42. The convict had produced a stick and a rod for seizure by the police. The police had seized the aforesaid articles and had prepared a seizure memo Ex.P/43. After aforesaid statement, Parasram (PW-11) was declared hostile and the prosecution had asked questions which could be asked only in a cross- examination. In reply to the leading questions asked by the prosecution, he had admitted that the convict had informed the police that he had hidden the rod and bamboo stick in the âparchhiâ and had hidden blood stained clothes at his house in the village, which he would produce. He also admitted the suggestion that thereafter convict Suresh had produced one bamboo- stick, one Kamti, one twisted iron rod and another rod from the âParchhiâ, which were seized by the police and seizure memo (Ex.P/43) was prepared. He also admitted the suggestion that the convict had produced a full- sleeved shirt which had white and black lining, from his house at Jhiriya Tola. The police had seized the same and had prepared seizure memo Ex.P/44.
38. However, in his cross-examination, he has stated that he had gone to the police station and police had told him that these articles have been seized from the convict and had asked him to sign the memo; therefore, he had signed it. Thereafter, he said that police had seized two sticks and two rods but he cannot tell as to from where the police had brought the sticks and rods. Then he stated that he had returned home. He again changed his version and said that he did not reach home, in fact he was at Sarpanch's place and police came with seized articles and showed those articles to them. Then he said that in fact the police personnel were waiting for them at Sarpanch's place and they also had clothes. In the police station, the police personnel had told him that they were to go to convict Sureshâs place but they were in the jeep and he was on the motorcycle; therefore, he followed them. When police personnel were returning from Jhiriya Tola along with the articles, Sarpanch's house was in the way. Police personnel stopped their and he had signed the seizure memo in Sarpanch's house.
39. In aforesaid circumstances, it is absolutely clear that this witness has given several versions of the sequence of events starting from memo followed by seizure and cannot be relied upon. However, So far as statement of investigating officer R.P.Mishra (PW-16) is concerned, he has been subjected to a lengthy cross-examination in respect of the weapons of offence seized by him. It has been suggested on behalf of the defence that in fact the rods and bamboo-sticks which were seized, sent for chemical examination and produced in the Court, were the articles which were found around the dead body by the police and were not seized on the basis of the disclosure statement made by the convict from the âParchhiâ of the house at the instance of the convict. It has further been suggested that those articles could be seen in the photographs of the spot taken by photographer Dwarka Prasad Sen (PW-1). In reply, the Investigating Officer has explained that since it was raining, the villagers had covered the dead body with cloth and had put sticks and stones on the cloth to prevent it from being blown away in the wind. He has also explained that the deceased being an old man, always travelled with a stick and a torch. The stick and piece of wood seen in the photographs are either those which were placed on the cloth as aforesaid or the one belonging to the deceased; therefore, he had not seized them and the articles seized by him were in fact produced by the convict pursuant to his disclosure statement. This aspect of the matter has been considered in detail in paragraph nos. 15, 16 & 17 of the impugned judgment and the suggestion of the defence have been negated after giving cogent reasons. We agree with the reasoning advanced by the learned trial Judge. In aforesaid circumstances, it is clear that the statement of investigating officer R.P.Mishra cannot be disbelieved on aforesaid ground.
40. ` It is true that no independent witness has reliably supported the disclosure statement made by the convict or the seizure made at his instance; however, the statement of the Investigating Officer cannot be disbelieved simply because he is a police personnel particularly in view of the fact that there is nothing in his cross-examination to suggest that he is lying or had an axe to grind against the convict. It has been held by the Supreme Court in the case of Karamjit Singh Vs. State (Delhi Administration), (2003) 5 SCC 291, that the testimony of police personnel should be treated in the same manner as any other witness and there is no principle of law that without corroboration by independent witnesses, their testimony cannot be relied upon. The presumption that a person acts honestly applies as much in favour of police personnel as of other persons and it is not proper judicial approach to disbelieve and suspect them without good grounds. It will all depend upon the facts and circumstances of each case and no principle of general application can be laid down. In the case of State Government of NCT Delhi vs. Sunil, 2001 (1) SCC 652, the Supreme Court observed that it is an archaic notion that actions of the police officer should be approached with initial distrust. When a police officer gives evidence in the Court that a certain article was recovered by him on the strength of the statement made by the accused, it is open to the court to believe the version to be correct, if it is not otherwise shown to be unreliable. It is for the accused, through cross examination of witnesses or through any other materials, to show that the evidence of the police officer is either unreliable or at least unsafe to be acted upon in a particular case.
41. In the case at hand, it is not the case of the defence that Investigating Officer R.P. Mishra had any enmity with the convict or any other reason to falsely implicate him. Nothing has been brought in his cross-examination in this regard, to discredit his testimony on aforesaid point. As such, his uncorroborated testimony on aforesaid point can safely be relied upon to hold that aforesaid weapons of offence and blood stained clothes belonging to the convict were recovered at the instance of the convict.
42. Another circumstance that goes against convict Suresh is that blood was found on the bamboo-stick, Kamti, full-pant and shirt seized from his possession on the basis of disclosure statement made by him. In this regard the Investigating Officer R.P. Mishra (PW-16) has stated that seized articles were sent for chemical examination to Forensic Science Laboratory, Sagar, vide Draft No.103 dated 16-07-2012 prepared by Superintendent of Police, Anuppur, through Constable Lal Bahadur Singh. The Chemical Examination Report received from F.S.L. Sagar is Ex.P/16. A perusal of the report reveals that blood was found in the soil seized from the spot, the bamboo-stick (Article C), Kamti (Article D), Rods (Articles E & F), shirt (Article G) and full-pant (Article H) seized on the basis of the disclosure statement made by the convict under section 27 of the Evidence Act. However, the origin of the blood or its blood group could not be ascertained because the blood stains had disintegrated in case of the soil seized from the spot and because quantity of the blood was insufficient in case of the bamboo-stick, Kamti, iron rods and clothes.
43. In this regard, learned counsel for the appellant/convict Suresh has invited attention of the Court to the judgment rendered by Supreme Court in the case of Kansa Behera vs. State of Orissa, AIR 1987 SC 1507, wherein it has been held that:
â11. As regards the recovery of a shirt or a dhoti with blood-stains which according to the serologist reports were stained with human blood but there is no evidence in the report of the serologist about the group of the blood and therefore it could not positively be connected with the deceased. In the evidence of the Investigating Officer or in the report, it is not clearly mentioned as to what were the dimensions of the stains of blood. Few small blood-stains on the clothes of a person may even be of his own blood especially if it is a villager putting on these clothes and living in villages. The evidence about the blood group is only conclusive to connect the blood- stains with the deceased. That evidence is absent and in this view of the matter, in our opinion, even this is not a circumstance on the basis of which any inference could be drawn.â
44. Judgment passed by this Court in the case of Lattu vs. State of Madhya Pradesh, 2004(2) MPHT 392 MP, has also been cited wherein it has been held that recovery of blood stained knife and clothes is inconsequential unless there is evidence to the effect that blood was human blood and the blood group tallied with that of the deceased.
45. In the case at hand, admittedly, the blood on the weapon of offence and clothes was not found to be of human origin. It is also true that neither in the Forensic Science Laboratory Report nor in the statement of Investigating Officer, dimensions of blood stains or their exact number have been mentioned. There is no evidence with regard to blood group of the deceased; as such, there is no question of matching the blood group. However, relying upon the judgment in the case of State of Rajasthan vs. Tejaram, 1999 (3) SCC 507, a three judge bench of the Supreme Court in the case of Molai vs. State of Madhya Pradesh, AIR 2000 SC 177, has held that it would be an incriminating circumstance if human blood was found on the weapon of offence (knife). In the case of State of Rajasthan vs. Tejaram, AIR 1999 SC 1776, the Supreme Court observed that:
â25. Failure of the Serologist to detect the origin of the blood, due to disintegration of the serum in the meanwhile, does not mean that the blood stuck on the axe would not have been human blood at all. Sometimes it happens, either because the stain is too insufficient or due to haematological changes and plasmatic coagulation that a Serologist might fail to detect the origin of the blood. Will it then mean that the blood would be of some other origin? Such a guess work that blood on the other axe would have been animal blood is unrealistic and farfetched in the broad spectrum of this case. The effort of the criminal court should not be to prowl for imaginative doubts. Unless the doubt is of a reasonable dimension which a judicially conscientious mind entertains with some objectivity no benefit can be claimed by the accused.
26. Learned counsel for the accused made an effort to sustain the rejection of the above said evidence for which he cited the decisions in Prabhu Babaji v. State of Bombay, AIR 1956 SC 51 and Raghav Prapanna Tripathi v. State of U.P., AIR 1963 SC 74. In the former Vivian Bose, J. has observed that the Chemical Examiner's duty is to indicate the number of blood stains found by him on each exhibit and the extent of each stain unless they are too minute or too numerous to be described in detail. It was a case in which one circumstance projected by the prosecution was just one spot of blood on a dhoti. Their Lordships felt that "blood could equally have spurted on the dhoti of a wholly innocent person passing through in the circumstances described by us earlier in the judgment." In the latter decision this Court observed regarding the certificate of a chemical examiner that inasmuch as the bloodstain is not proved to be of human origin the circumstance has no evidentiary value "in the circumstances" connecting the accused with the murder.
The further part of the circumstance in that case showed that a shirt was seized from a dry cleaning establishment and the proprietor of the said establishment had testified that when the shirt was given to him for dry cleaning it was not bloodstained.
27. We are unable to find out from the aforesaid decisions any legal ratio that in all cases where there was failure of detecting the origin of the blood the circumstance arising from recovery of the weapon would stand relegated to disutility. The observations in the aforesaid cases were made on the fact situation existed therein. They cannot be imported to a case where the facts are materially different.
46. In the light of the observations made in the case of Tejaram (supra), when we examine the factual matrix of the case, we find that there is no room for suspecting that the blood stains found on the weapon of offence and clothes seized at the instance of the accused on the basis of his disclosure statement, were of any origin other than human. There was no suggestion during the cross- examination of the investigating officer that the blood stains found by him on the clothes were of animal origin. Only during the argument, a feeble attempt was made to explain away the blood on the ground that the convict is an agriculturist and also had animals; therefore, the blood could have been of animal origin. In this regard, no suggestion has been made during cross-examination of any of the witnesses that the convict kept animals. The fact of the matter is that on the day prior to discovery of dead body of deceased Lamaru, convict Suresh worked as a labourer at Darsagar and on the very next day weapons of offence and clothes with blood stains were discovered at his instance. Thus, there is no ground to presume that the blood found on the aforesaid articles was of any origin other than human.
47. The convict/accused was arrested at about 9:00 p.m. on 03-07-2012 i.e., the date on which the dead body of Lamaru was discovered. In Arrest Memo (Ex.P/45), it has been categorically stated that at the time of seizure, there was no external injury on the person of the convict. As such, the possibility that stains could have been caused by his own blood is also ruled out.
48. On the basis of the aforesaid discussion, the scenario that emerges from the firmly and cogently established circumstances is that deceased Lamaru on one hand and his only son convict Suresh and his wife Chameliya Bai on the other, had strained relations, dating back at least to the year 2006. The relationship had deteriorated to such an extent that the deceased was provoked into assailing Chameliya Bai with a spade resulting in his prosecution under section 307 of the Indian Penal Code for attempt to commit murder of Chameliya Bai. Deceased Lamaru had no enmity with any other person as he lived the life of a recluse on his field, living in a house separate from that of his original home in the village. There was a long standing dispute between father and son because deceased needed Patta for availing loan to reconstruct well as he was facing water problem in his hut in the field. The Patta was in possession of the convict, who refused to part with it. On aforesaid count, a serious altercation took place in the absence of convict Suresh between Lamaru and Chameliya Bai. Subsequently, Chameliya Bai called Lamaru's daughter and son-in-law Sunita and Moolchand from Jhiriya Tola. When convict Suresh returned home, Chameliya Bai complained to him against Lamaru. Thereafter, convict Suresh and Chameliya Bai were seen going towards the residence of Lamaru with a stick. Deceased Lamaru lived in a secluded hut on his field. Next morning, Lamaru's body was discovered by Sunita with as many as 25 injuries caused by hard and blunt object. Several those injuries were on head and chest. The deceased died of shock and trauma resulting from injuries caused by hard and blunt object to his head and chest. The death was homicidal in nature. During investigation, a bamboo stick, a Kamti and two iron rods were discovered from âParchhiâ of Lamaru's hut and blood stained full-pant and shirt from his house at Jhiriya Tola, on the basis of the disclosure statement made under section 27 of the Evidence Act by convict Suresh to the Investigating Officer. Aforesaid articles were sent for chemical examination to Forensic Science Laboratory and as per the report of the Serologist, blood was found on the weapons of offence and the clothes discovered at the instance of the convict. There was no ground to believe that the blood was either of animal origin or was his own blood.
49. Thus, each link in the chain of circumstances is firmly and cogently established and the circumstances so established are consistent only with the hypothesis of the guilt of the convict as they are incapable of being explained by any hypothesis other than that of the guilt of the accused. They are of a conclusive nature and tendency and point unerringly towards the guilt of the convict and convict alone.
50. In the circumstances, the argument of learned counsel for the appellant that learned trial Judge was swayed by the gruesome manner in which the murder was committed and had recorded a moral conviction instead of a legally sustainable one, is not acceptable.
51. On the basis of aforesaid discussion, we are of the view that on the basis of the circumstantial evidence, the prosecution has been able to prove beyond reasonable doubt that convict/accused Suresh @ Lallu had intentionally caused death of his father deceased Lamaru by inflicting injuries on his head, chest and other parts of the body with bamboo-sticks and iron rods.
52. In the result, conviction of accused/appellant Suresh @ Lallu under section 302 of the Indian Penal Code is hereby affirmed and his appeal against conviction under section 302 of the I.P.C. is dismissed.
53. With regard to the death sentenced imposed upon the appellant, learned counsel for appellant Suresh submitted that this is the first offence of the appellant. He is a poor villager with a family to look after. The offence was not preplanned. It was committed under provocation received from his wife and the conduct of the deceased himself was also responsible for the same. The offence did not affect the society at large. The prosecution case and the resultant conviction was based entirely upon circumstantial evidence. In the circumstances, affirmation of sentence of death is unwarranted and the punishment would be grossly disproportionate to the criminality involved.
54. On the other hand, learned public prosecutor has contended that this is not an ordinary case of murder but is dastardly murder of a father by his only son, committed to end the interference of father in the property. Herein, the convict Suresh had, for a petty reason, killed his 60 years old hapless father in a devilish and gruesome manner. He mercilessly beat him with rods and sticks till he was dead. Photographs and post- mortem report bear testimony to the fiendish and grisly way in which the deceased was killed. Learned Public Prosecutor has invited attention of the Court to photographs which show that bones of both fore-arms of the deceased were broken in an obvious attempt to ward off the blows. He also submits that the convict inflicted no less than 25 injuries with hard and blunt object, resulting in at least 8 fractures. Since, the injuries were caused with hard and blunt objects it may be imagined that the deceased must had died a slow and agonizing death. If the guilt of the convict is held to be proved beyond reasonable doubt, the fact that the conviction was based entirely upon circumstantial evidence, is totally irrelevant for purpose of sentence. Keeping in view the relationship between the deceased and the convict and the ghastly manner in which the murder was committed, places the offence in the category of rarest of rare cases warranting the affirmation of death penalty. According to learned Public Prosecutor any sentence, other than death would send a wrong signal in the society.
55. The Court concurs with the contention of learned Public Prosecutor that this is not an ordinary case of murder, where the option of imposition of capital punishment, would not even be considered by Court. In this case the convict has killed his helpless and lonely father for insufficient motive, in the most cruel and reprehensible manner, which brings the in the category of extra-ordinary and exceptional cases. The question is whether the circumstances bring the case into the category of rarest rare justifying affirmation of death sentence.
55. Before considering this question any further, it would be apposite to take a look at prevailing legal position on the question.
56. The Supreme Court in the case of Shivu Vs R.G., High Court of Karnataka, AIR 2007 (Supp.) 556 has observed that: â-------- The principle of proportion between crime and punishment is a principle of just desert that serves as the foundation of every criminal sentence that is justifiable. As a principle of criminal justice it is hardly less familiar or less important than the principle that only the guilty ought to be punished. Indeed, the requirement that punishment not be disproportionately great, which is a corollary of just desert, is dictated by the same principle that does not allow punishment of the innocent, for any punishment in excess of what is deserved for the criminal conduct is punishment without guilt.
The criminal law adheres in general to the principle of proportionality in prescribing liability according to the culpability of each kind of criminal conduct. It ordinarily allows some significant discretion to the Judge in arriving at a sentence in each case, presumably to permit sentences that reflect more subtle considerations of culpability that are raised by the special facts of each case. Judges in essence affirm that punishment ought always to fit the crime; yet in practice sentences are determined largely by other considerations. Sometimes it is the correctional needs of the perpetrator that are offered to justify a sentence, sometimes the desirability of keeping him out of circulation, and sometimes even the tragic results of his crime. Inevitably these considerations cause a departure from just desert as the basis of punishment and create cases of apparent injustice that are serious and widespread.
Proportion between crime and punishment is a goal respected in principle, and in spite of errant notions, it remains a strong influence in the determination of sentences. Anything less than a penalty of greatest severity for any serious crime is thought to be a measure of toleration that is unwarranted and unwise. But in fact quite apart from those considerations that make punishment unjustifiable when it is out of proportion to the crime, uniformly disproportionate punishment has some very undesirable practical consequences.â
57. Thus, under all circumstances the punishment must be proportional to gravity of offence.
58. The Supreme Court in the case of Bachan Singh Vs State of Punjab, AIR 1980 SC 898 has held that: â---
----- It is, therefore, imperative to voice the concern that courts, aided by the broad illustrative guidelines indicated, will discharge the onerous function with evermore scrupulous care and human concern, directed along the highroad of legislative policy outlined in S. 354 (3), viz that for persons convicted of murder, life imprisonment is the rule and death sentence an exception. A real and abiding concern for the dignity of human life postulates resistance to taking a life through law's instrumentality. That ought not to be done save in the rarest of rare cases when the alternative option is unquestionably foreclosed.
In this regard the Supreme Court has observed in the case of Machhi Singh Vs. State of Punjab, AIR 1983 SC 957 that: â ------- Life imprisonment is the rule and death sentence is an exception. In other words death sentence must be imposed only when life imprisonment appears to be an altogether inadequate punishment having regard to the relevant circumstances of the crime, and provided, and only provided, the option to impose sentence of imprisonment for life cannot be conscientiously exercised having regard to the nature and circumstances of the crime and all the relevant circumstances.â
58. As such, in the offences punishable with death or life imprisonment, imposition of life imprisonment is general rule and imposition of death sentence is exception. The death sentence should be imposed only where in the relevant circumstances of case, imposition of life imprisonment would be a grossly inadequate punishment.
59. In the case of Machhi Singh (supra) the Supreme Court has summarized principles laid down in this regard, in the case of Bachan Singh (supra), as hereunder:
â-------33. In this background the guidelines indicated in Bachan Singh's case (supra) will have to be culled out and applied to the facts of each individual case where the question of imposing of death sentence arises. The following propositions emerge from Bachan Singh's case :
(i) The extreme penalty of death need not he inflicted except in gravest cases of extreme culpability;
(ii) Before opting for the death penalty the circumstances of the 'offender' also require to be taken into consideration along with the circumstances of the 'crime';
(iii) Life imprisonment is the rule and death sentence is an exception. In other words death sentence must he imposed only when life imprisonment appears to be an altogether inadequate punishment having regard to the relevant circumstances of the crime, and provided and only provided, the option to impose sentence of imprisonment for life cannot be conscientiously exercised having regard to the nature and circumstances of the crime and all the relevant circumstances;
(iv) A balance-sheet of aggravating and mitigating circumstances has to be drawn up and in doing so the mitigating circumstances have to be accorded full weightage and a just balance has to be struck between the aggravating and the mitigating circumstances before the option is exercised.â
59. Aforesaid principles make it clear that the ultimate penalty of capital punishment should be reserved only for gravest cases of extreme culpability. While considering death sentence, the Court should draw a balance sheet of aggravating and mitigating circumstances and after according maximum weitage to mitigating circumstances should see whether:
(1) there is any such exceptional circumstace in the case that makes life imprisonment inadequate; and (2) even after according maximum weitage to the mitigating circumstances there is absolutely no alternative to capital punishment.
60. On this point the Supreme Court has held in the case of Machhi Singh (supra) that:
In order to apply these guidelines inter alia, the following questions may be asked and answered : (a) Is there something uncommon about the crime which renders sentence of imprisonment for life inadequate and calls for a death sentence ? (b) Are the circumstances of the crime such that there is no alternative but to impose death sentence even after according maximum weightage to the mitigating circumstances which speak in favour of the offender? (Para 34) If upon taking an overall global view of all the circumstances in the light of the aforesaid proposition and taking into account the answers to the questions posed hereinabove, the circumstances of the case are such that death sentence is warranted, the Court would proceed to do so. (Para 35)
61. In the case of Bachan Singh (supra) the Supreme Court has recognized following circumstances as aggravating circumstances:
------200. Drawing upon the penal statutes of the States in U. S. A. framed after Furman v. Georgia, in general, and clauses 2 (a), (b), (c), and (d) of the Indian penal Code (Amendment) Bill passed in 1978 by the Rajya Sabha, in particular, Dr. Chitale has suggested these "aggravating circumstances" :
"Aggravating circumstances : A Court may, however, in the following cases impose the penalty of death in its discretion :
(a) if the murder has been committed after previous planning and involves extreme brutality; or
(b) if the murder involves exceptional depravity; or
(c) if the murderer is of a member of any of the armed forces of the Union or of a member of any police force or of any public servant and was committed -
(i) while such member or public servant was on duty; or
(ii) in consequence of anything done or attempted to be done by such member or public servant in the lawful discharge of his duty as such member or public servant whether at the time of murder he was such member or public servant, as the case may be, or had ceased to be such member or public servant; or
(d) if the murder is of a person who had acted in the lawful discharge of his duty under Section 43 of the Code of Criminal Procedure, 1973, or who had rendered assistance to a Magistrate or a police officer demanding his aid or requiring his assistance under Section 37 and Section 129 of the said Code."
201. Stated broadly, there can be no objection to the acceptance of these indicators but as we have indicated already, we would prefer not to fetter judicial discretion by attempting to make an exhaustive enumeration one way or the other.
62. Likewise, in the case of Bachan Singh Supra following circumstances have been recognized as mitigating circumstances: 204. Dr. Chitaley has suggested these mitigating factors :
"Mitigating circumstances :- In the exercise of its discretion in the above cases, the Court shall take into account the following circumstances :-
(1) That the offence was committed under the influence of extreme mental or emotional disturbance. (2) The age of the accused. If the accused is young or old, he shall not be sentenced to death. (3) The probability that the accused would not commit criminal acts of violence as would constitute a continuing threat to society.
(4) The probability that the accused can be reformed and rehabilitated. The State shall by evidence prove that the accused does not satisfy the conditions 3 and 4 above. (5) That in the facts and circumstances of the case the accused believed that he was morally justified in committing the offence.
(6) That the accused acted under the duress or domination of another person.
(7) That the condition of the accused showed that he was mentally defective and that the said defect impaired his capacity to appreciate the criminality of his conduct."
205. We will do no more than to say that these are undoubtedly relevant circumstances and must be given great weight in the determination of sentence. Some of these factors like extreme youth can instead be of compelling importance.
63. In the case of Machhi Singh (supra) the Supreme Court has observed that death sentence may be imposed in following kinds of cases.
--------32. The reasons why the community as a whole does not endorse the humanistic approach reflected in "death sentence in no case" doctrine are not far to seek. . In the first place, The very humanistic edifice is constructed on the foundation of "reverence for life"
principle. When a member of the community violates this very principle by killing another member, the society may not feel itself bound by the shackles of this doctrine. Secondly, it has to be realised that every member of the community is able to live with safety without his or her own life being endangered because of the protective arm of the community and on account of the rule of law enforced by it. The very existence of the rule of law and the fear of being brought to book operates as a deterrent to those who have no scruples in killing others if it suits their ends. Every member of the community owes a debt to the community for this protection. When ingratitude is shown instead of gratitude by 'killing' a member of the community which protects the murderer himself from being killed, or when the community feels that for the sake of self preservation the killer has to be killed, the community may well withdraw the protection by sanctioning the death penalty. But the community will not do so in every case. It may do so (in rarest of rare cases) when its collective conscience is so shocked that it will expect the holders of the judicial power centre to inflict death penalty irrespective of their personal opinion as regards desirability or otherwise of retaining death penalty. The community may entertain such a sentiment when the crime is viewed from the platform of the motive for, or the manner of commission of the crime, or the anti-social or abhorrent nature of the crime, such as for instance :
I Manner of Commission of Murder When the murder is committed in an extremely brutal, grotesque, diabolical, revolting, or dastardly manner so as to arouse intense and extreme indignation of the community. For instance.
(i) When the house of the victim is set aflame with the end in view to roast him alive in the house,
(ii) When the victim is subjected to inhuman acts of torture or cruelty in order to bring about his or her death.
(iii) When the body of the victim is cut into pieces or his body is dismembered in a fiendish manner.
II Motive for commission of murder When the murder is committed for a motive which evinces total depravity and meanness. for instance when
(a) a hired assassin commits murder for the sake of money or reward; (b) a cold-blooded murder is committed with a deliberate design in order to inherit property or to gain control over property of a ward or a person under the control of the murderer or vis-a-vis whom the murderer is in a dominating position or in a position of trust; (c) a murder is committed in the course for betrayal of the motherland.
III Anti-social or socially abhorrent nature of the crime.
(a) When murder of a member of a Scheduled Caste or minority community etc., is committed not for personal reasons but in circumstances which arouse social wrath. For instance when such a crime is committed in order to terrorize such persons and frighten them into fleeing from a place or in order to deprive them of, or make them surrender, lands or benefits conferred on them with a view to reverse past injustices and in order to restore the social balance.
(b) In cases of 'bride burning' and what are known as 'dowry-deaths' or when murder is committed in order to remarry for the sake of extracting dowry once again or to marry another woman on account of infatuation. IV Magnitude of crime When the crime is enormous in proportion. For instance when multiple murders say of all or almost all the members of a family or a large number of persons of a particular caste, community, or locality, are committed. V Personality of victim of murder When the victim of murder is (a) an innocent child who could not have or has not provided even an excuse, much less a provocation, for murder. (b) a helpless woman or a person rendered helpless by old age or infirmity. (c) when the victim is a person vis-a-vis whom the murderer is in a position of domination or trust, (d) when the victim is a public figure generally loved and respected by the community for the services rendered by him and the murder is committed for political or similar reasons other than personal reasons.
64. In view of aforesaid settled principles, reverting back to the case at hand, we find that following aggravating circumstance go in favour of affirmation of death sentence and against the appellant Suresh @ Lallu:
i. Relationship of the deceased, with the convict being the only son of deceased.
ii. Age of the deceased, which was about 60 years. iii. Lack of evidence with regard to any provocation offered by the deceased on the spot.
iv. Age of the convict being 32 years, which means he is neither too young nor too old.
v. Murder committed in a brutal manner by mercilessly and relentlessly beating the deceased with hard and blunt objects, till he was dead and in the process inflicting 25 injuries.
65. The Mitigating circumstance existing in the case which go in favour of convict Suresh and against affirmation of death sentence, are as follows:
i. Insufficient motive.
ii. Lack of prior planning.
iii. Murder by convict in a fit of anger on hearing from his wife about the altercation involving his wife chameliya and father Lamaru, earlier in the evening. iv. The fact that father of the convict, deceased Lamaru had earlier attempted to commit murder of his wife Chameliya Bai.
v. The fact that the society as a whole was not affected by the crime.
vi. Present one being the first offence committed by the convict, there is lack of indication that there are no chances of reformation and rehabilitation. vii. This, not being a case of multiple murders. viii. The fact that the case of the prosecution was based entirely upon circumstantial evidence.
66. It has been held by the Supreme Court in the case of Shivraj Vs. State of Maharashtra, AIR 2009 SC 56 that plea that in a case based on circumstantial evidence, death should not be awarded, is without any logic. If circumstantial evidence is found to be of unimpeachable character in establishing the guilt of the accused, that forms the foundation for conviction, that has nothing to do with the question of sentence. The mitigating circumstance and aggravating circumstance have to be balanced. In the balance sheet of such circumstances, the fact that the case rests on circumstantial evidence, has no role to play.
67. However, the Supreme Court in the case of Vishnu Prasad Sinha Vs. State of Assam, AIR 2007 SC 848 has held that ordinarily, it must be borne in mind that the appellants are convicted only on the basis of circumstantial evidence. There are authorities for the proposition that if the guilt is proved by circumstantial evidence, ordinarily, death penalty would not be awarded. Likewise in the case of Swamy Shraddananda Vs State of Karnatak, AIR 2007 SC 2531, S.B. Sinha J observed that it has been a fundamental point in numerous studies in the field of death penalty jurisprudence that cases where the sole basis of conviction is circumstantial evidence, have far greater chances of turning out to be wrongful convictions, later on, in comparison to ones which are based on fitter sources of proof. Convictions based on seemingly conclusive circumstantial evidence should not be presumed as fool-proof incidences and the fact that the same are circumstantial evidence based, must be a definite factor at the sentencing stage deliberations, considering that capital punishment is unique in its total irrevocability. Any characteristics of trial, such as conviction solely resting on circumstantial evidence, which contributes to the uncertainty in the culpability calculus, must attract negative attention while deciding maximum penalty for murder. However, in the same case Markandey Katju, J. has observed that in cases of circumstantial evidence, ordinarily, the death penalty should not be awarded, cannot be an absolute proposition of the law. It all depends on the facts of each case. There is no principle of law that only direct evidence is strong and reliable while circumstantial evidence is weak and unreliable. Circumstantial evidence can be as strong and reliable as direct evidence but the only requirement is that the prosecution must establish beyond reasonable doubt that there is a chain of links which connects the accused with the crime.
67. In aforesaid backdrop, after giving maximum weightage to the mitigating circumstance existing in the case, this Court would hesitate to place the case in the category of rarest of rare cases. Further keeping in view the fact the case is based totally on circumstantial evidence, it would not be advisable to impose entirely irrevocable sentence of death upon the convict; however, in view of the aggravating circumstance mentioned hereinabove, this case can certainly be placed in the category of extraordinarily exceptional cases. Thus, this is not a case where imposition of a penalty other than death would be wholly inadequate.
68. Now this Court shall consider the alternative to imposition of capital punishment. The Supreme Court has held in the case of Gopal Vinay Godse Vs. State of Maharashtra, AIR 1961 SC 600 that:
âLife means the life of a human being and there is no such provision in the IPC or Cr.P.C. or the Prison Act, whereunder sentence of life imprisonment without any formal commutation or remission by the appropriate government, can be automatically treated as only for a definite period. Thus a sentence of imprisonment for life must prima-facie be treated as imprisonment for whole of the remaining period of convicted personâs natural life.â
69. On this point, it has been held by the Supreme Court in the case of Ramraj Vs. State of Chhattisgarh, AIR 2010 SC 420 that:
On a conjoint reading of Sections 45 and 47 of the Indian Penal Code and Sections 432, 433 and 433A Cr. P.C., it is now well-established that a convict awarded life sentence, has to undergo imprisonment for at least 14 years. While Sections 432 and 433 empowers the appropriate Government to suspend, remit or commute sentences, including a sentence of death and life imprisonment, a fetter has been imposed by the legislature on such powers by the introduction of Section 433A into the Code of Criminal Procedure by the Amending Act of 1978, which came into effect on and from 18th December, 1978. By virtue of the non-obstante clause used in Section 433A, the minimum term of imprisonment in respect of an offence where death is one of the punishments provided by laws or where a death sentence has been commuted to life sentence, has been prescribed as 14 years. In the various decisions rendered after the decision in Godse's case (supra), "imprisonment for life" has been repeatedly held to mean imprisonment for the natural life term of a convict, though the actual period of imprisonment may stand reduced on account of remissions earned. But in no case, with the possible exception of the powers vested in the President under Article 72 of the Constitution and the power vested in the Governor under Article 161 of the Constitution, even with remissions earned, can a sentence of imprisonment for life be reduced to below 14 years. It is thereafter left to the discretion of the concerned authorities to determine the actual length of imprisonment having regard to the gravity and intensity of the offence.
70. A three bench judge of the Supreme Court in the case of Murli Manohar Mishra Vs. State of Karnataka, AIR 2008 SC 3040 has held that:
aa-------- Section 45 of the Penal Code defines "life" to mean the life of the human being, unless the contrary appears from the context. Section 53 enumerates punishments, the first of which is death and the second, imprisonment for life. Section 57 provides that in calculating fractions of terms of punishment, imprisonment for life shall be reckoned as equivalent to imprisonment for twenty years. Section 57 of the Penal Code does not in any way limit the punishment of imprisonment for life to a term of twenty years. Section 57 is only for calculating fractions of terms of punishment and provides that imprisonment for life shall be reckoned as equivalent to imprisonment for twenty years. It is now conclusively settled that the punishment of imprisonment for life handed down by the Court means a sentence of imprisonment for the convict for the rest of his life. As regards provisions for remission of sentence under Criminal P. C. and the prisons Act and Rules they can apply only to sentences of fixed term and life imprisonment, being for the rest of life, is by nature indeterminate. The remission rules are, however, applied to life convicts by deemed conversion of life imprisonment into a fixed term of 20 years. The deemed conversion of life imprisonment into one for fixed term by executive orders issued by the State Governments apparently flies in the face of a long line of decisions by Supreme Court and has no statutory sanction. Life convicts are therefore, granted remission and released from prison on completing the fourteen year term without any sound legal basis. Moreover, remission is allowed to life convicts in the most mechanical manner without any sociological or psychiatric appraisal of the convict and without any proper assessment as to the effect of the early release of a particular convict on the society. The grant of remission is the rule and remission is denied in the rarest of the rare cases.
71. Thus, it is clear that until appropriate Government, exercising its power under Section 433 and 433-A of the Cr.P.C. remits the sentence of life imprisonment imposed upon the convict, the sentence of life imprisonment cannot be deemed to be equivalent to imprisonment for 14 years or 20 years; however, in view of aforesaid provisions the executive gets discretion to commute the sentence of life imprisonment imposed upon the convict, after he has completed 14 years of imprisonment. As is clear from aforesaid discussion, the instant case is not the rarest of rare cases but it is not a case of ordinary murder either. In view of the cruelty involved in the murder as well as relationship between the convict and the deceased, this case may be placed in the category of exceptional extra-ordinary cases. In those kinds of cases, merely 14 years of imprisonment is inadequate. Moreover, in the light of devilish passion exhibited by the convict, it would be unsafe to allow him to lead a free life in the society after completing a period of 14 years of imprisonment because even after completing 14 years of imprisonment, when he comes out of prison, he would still be around 50 years of age only. In these circumstances, it would be appropriate to regulate discretion of the appropriate Government to commute/remit the sentence.
72. In this regard, the Supreme Court in the case of Dalbir Singh Vs. State of Punjab, (1979) 3 SCC 745 had held that:
The sentences of death in the present appeal are liable to be reduced to life imprisonment. We may add a footnote to the ruling in Rajendra Prasad case (AIR 1979 SC 916 :
1979 Cri LJ 792). Taking the cue from the English legislation on abolition, we may suggest that life imprisonment which strictly means imprisonment for the whole of the man's life, but in practice amounts to incarceration for a period between 10 and 14 years may, at the option of the convicting Court, be subject to the condition that the sentence of imprisonment shall last as long as life lasts where there are exceptional indications of murderous recidivism and the community cannot run the risk of the convict being at large. This takes care of judicial apprehensions that unless physically liquidated the culprit may at some remote time repeat murder."
73. In the case of Shri Bhagwan Vs. State of Rajasthan, AIR (2001) SC 2342, following aforesaid principle, the Supreme Court has held that:
------- Hence, even though we reduce the death penalty, we think that punishment should be sufficient so as to have deterrent effect as well as no further chance to the accused for relapsing into the crime and becoming danger to the Society. Section 57, IPC provides that in calculating fractions of terms of punishment, imprisonment for life is to be reckoned as equivalent to the imprisonment for twenty years. In our view, considering the heinous barbaric offence committed by the accused, in no set of circumstances accused should be released before completion of 20 years of imprisonment.
74. A three bench Judge of Apex Court in the case of Swamy Shraddanand (supra) has held that:
When a murder convict comes to Supreme Court carrying a death sentence awarded by the trial Court and confirmed by the High Court, the Court may find that the case just falls short of the rarest of the rare category and may feel somewhat reluctant in endorsing the death sentence. But at the same time, having regard to the nature of the crime, the Court may strongly feel that a sentence of life imprisonment which, subject to remission, normally works out to a term of 14 years would be grossly disproportionate and inadequate. If in such cases the Court's option is limited only to two punishments, one a sentence of imprisonment, for all intents and purposes, of not more than 14 years and the other death, the Court may feel tempted and find itself nudged into endorsing the death penalty. Such a course would indeed be disastrous. A far more just, reasonable and proper course would be to expand the options and to take over what, as a matter of fact, lawfully belongs to the Court, i.e., the vast hiatus between 14 years imprisonment and death. The Court, therefore, can substitute a death sentence by life imprisonment for rest of life of convict or by a term in excess of fourteen years and further to direct that the convict must not be released from the prison for the rest of his life or for the actual term as specified in the order, as the case may be. The formalisation of a special category of sentence, though for an extremely few number of cases, shall have the great advantage of having the death penalty on the statute book but to actually use it as little as possible, really in the rarest of the rare cases.
75. In the light of aforesaid principles, there is doubt that the Court convict the offender has jurisdiction to regulate discretion of appropriate Government to remit the sentence under Sections 433 and 433-A of the Cr.P.C. However, the Court convicting the offender should use this jurisdiction only in exceptional cases and which do not fall in the category of rarest of rare but wherein imposition of 14 years of rigorous imprisonment would be wholly inadequate alternative. As is clear from aforesaid discussion, the case at hand is one such case. In the opinion of this Court if sentence of life imprisonment is imposed upon the convict Lallu @ Suresh with the direction that he would not be released from jail till he has complete sentence of 25 years, the balance between aggravating and medicating circumstance may be established, so far as the question of sentence is concerned.
76. In the result, the death reference under Section 366 (1) of the Cr.P.C. is dismissed. The appeal filed by the appellant Lallu @ Suresh under Section 374 (2) of the Cr.P.C. is partly allowed. the conviction of the convict Lallu @ Suresh under Section 302 of the Indian Penal Code, 1860, is affirmed. The sentence of death imposed upon the convict Lallu @ Suresh under Section 302 of the IPC is commuted to rigorous imprisonment for life with the direction that the sentence of rigorous imprisonment for life shall not be commuted/remitted till he has completed 25 years of rigorous imprisonment, including the period undergone by him during the investigation, enquiry and trial. The sentence of fine imposed upon the convict and direction in the case of default thereof passed by the Sessions Judge, Anuppur is maintained.
77. The death reference and the criminal appeal accordingly stand disposed of.
(S.K. GANGELE) (C V SIRPURKAR)
JUDGE JUDGE