Bombay High Court
Sudhir S/O Yeshwant Kapgate vs State Of Mah. Thru. P.S.O on 27 August, 2019
Author: Swapna Joshi
Bench: Swapna Joshi
1/11 202.Apeal.515.2007.(Judg)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPEAL NO. 515 OF 2007
Sudhir Yeshwant Kapgate
Aged about 25 Years, Occu - Nil,
Resident at - Umari (Lavari), Tahsil -
Sakoli, District Bhandara. ... APPELLANT
VERSUS
State of Maharashtra
through Police Station Officer,
Police Station, Sakoli, Tahsil Sakoli,
District Bhandara. ... RESPONDENT
Mr. H. M. Bobade, Advocate for Appellant.
Mr. I. J. Damle, APP for Respondent - State.
CORAM : MRS. SWAPNA JOSHI, J.
DATE : AUGUST 27, 2019
JUDGMENT
. This Appeal has been directed against the Judgment and Order dated 31st October, 2007 delivered by the learned Additional Sessions Judge, Bhandara in Sessions Case No. 109 of 2006, whereby the learned Additional Sessions Judge convicted the Appellant - Accused ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 2/11 202.Apeal.515.2007.(Judg) (hereinafter be referred to as 'Accused' for the sake of brevity) for the offence punishable under Section 294 of Indian Penal Code and sentenced to suffer imprisonment for Till Rising Court and to pay a fine of Rs.1000/-, in default of payment of fine amount, sentenced to suffer simple imprisonment for fifteen days. The Accused was also convicted for the offence punishable under Section 506 of Indian Penal Code and sentenced to suffer simple imprisonment for six months and to pay a fine of Rs. 2000/-, in default of payment of fine amount, sentenced to suffer further simple imprisonment for fifteen days.
2. Prosecution case in brief is that, on 6 th September, 2006 at Lavari village in District Bhandara there was a religious feast on the eve of Ganpati immersion at the house of Waman Meshram. To attend the Ganpati immersion and the feast, many people have gathered. Accused No.1 Sudhir Kapgate as well as his brother Accused No.2 - Narendra Kapgate were also present there.
3. It is the case of the prosecution that deceased Sheela Sukhdeo Sahare was also present in the mob. A-1 Sudhir along with his brother A-2 Narendra abused deceased Sheela in filthy language by ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 3/11 202.Apeal.515.2007.(Judg) saying, "Tu Phone ka karte, madarchod jiwane marun takin." Deceased Sheela informed about the said incident to the grand-father. Thereafter she went to sleep without having dinner.
4. On 8/9/2006 the dead body of Sheela was found in a tank. The complaint was lodged by the complainant - Sukhdeo Sahare, the father of deceased Sheela that Sheela committed suicide, as the Accused - Sudhir abused her in filthy language. On the basis of the complaint (Exh.17), an offence was registered vide Crime No. 128 of 2006 for the offence punishable under Sections 294, 506, 306 read with Section 34 of Indian Penal Code. Chargesheet was filed in the Court of learned Judicial Magistrate First Class, Sakoli. The case was committed to the Court of Sessions Judge, Bhandara. The learned Additional Sessions Judge, Bhandara after recording the evidence of prosecution witnesses and after hearing both the sides, convicted the Accused as aforesaid.
5. The prosecution has examined in all nine witnesses. The defence of the Accused is of total denial.
6. The learned Counsel for Appellant - Accused vehemently argued that the learned trial Judge has not considered the evidence led by ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 4/11 202.Apeal.515.2007.(Judg) the prosecution in its right perspective and has erroneously convicted the Accused. He contended that the evidence of the prosecution witnesses is inconsistent on the point of allegations of using filthy words by the Accused. It is further submitted that there is no convincing evidence on record to show that the Accused used abusive words against the deceased Sheela in a public place so much so that she committed suicide on the next day.
7. As against this, the learned APP supported the Judgment delivered by the learned Additional Sessions Judge and has contended that the learned Additional Sessions Judge has rightly considered the evidence produced by the prosecution witnesses and has convicted the Accused.
8. In order to consider the rival contentions of both the sides, I have perused the record and proceedings of the present case and evidence led by the prosecution witnesses.
9. Evidence of PW-1 Sukhdeo Sakharam Sahare shows that he is the father of deceased Sheela. She was residing at village Lavari. She was studying. He deposed that he received the message from Lavari village ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 5/11 202.Apeal.515.2007.(Judg) that Sheela disappeared. Accordingly, he rushed to Lavari village. On enquiry, he came to know from the people of village Lavari that two boys of Umari had been to the village and they picked up quarrel with Sheela and threatened to kill her. They told him the name of culprit as Sudhir Kapgate. PW-1 Sukhdeo then lodged the complaint vide Exh.17. The evidence of PW-1 Sukhdeo indicates that he had no personal knowledge about the incident. He learnt the name of the Accused from the people of the said village. Thus, the evidence of PW-1 Sukhdeo can be accepted so far as the complaint is lodged.
10. The evidence of PW-3 Keshav Tarachand Lanjewar shows that on the date of incident, there was immersion of Lord Ganesha. After closing his shop at about 4.00 p.m. he went to the square in the village for chewing kharra. At that time both the Accused came to him and requested to accompany them to village Lavari. They all went to village Lavari on Hero Honda Motor-cycle of the A-1 Sudhir Kapgate. They went near a boy namely Ukey, who was the friend of Accused Narendra. An idol of Ganpati was installed in front of the house of Tembhurne. Sheela was present there. Accused - Narendra Kapgate asked Sheela whether she had called him on phone. Sheela said that she did not make any phone call to him. ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 :::
6/11 202.Apeal.515.2007.(Judg) On this, A-1 Sudhir Kapgate warned her not to make phone call at his residence. A-1 Sudhir asked his brother Narendra and Sheela to purchase a handset of mobile if he was so much eager to talk with Sheela. The testimony of PW-3 Keshav does not show that Accused - Sudhir had used abusive words against the deceased Sheela.
11. The testimony of PW-3 Keshav Lanjewar indicates that Accused - Sudhir Kapgate asked his brother Narendra to purchase a mobile handset, if he was so much eager to talk with Sheela. No abusive words are noticed in the said version of A-1 Sudhir Kapgate, if at all he had used those words, according to PW-3 Keshav.
12. So far as the testimony of PW-4 Manjula Meshram is concerned, according to her, incident occurred on the day of immersion of Lord Ganesha. There was "Gopal Kala". She was sitting in the court-yard of her house. At that time two girls namely, Sheela and Komal came to that place and sat near her. Two boys riding motor-cycle came to that place. One was fair and another was with dark complexion. PW-4 Manjula was unable to identify those persons in the Court. According to PW-4 Manjula, a fair person abused Sheela by saying, "sale madarchod, tule ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 7/11 202.Apeal.515.2007.(Judg) kapu ka." He further said, "Yewadhi shaukin ahes tar bapale mobile gheun maag". He further said, "Rahun nahi hot tar nawara karun tak".
13. During the cross-examination of PW-4 Manjula, an improvement was pointed out in the version of PW-4 Manjula to the effect that one of the two boys, attempted to assault Sheela and said that she should ask her father to buy mobile for her and that she should marry if she is so desperate. The said improvement certainly goes to the root of the prosecution case. So also since PW-4 Manjula failed to identify the Accused in the court, no reliance can be placed on her testimony as such.
14. The deposition of PW-5 Jaideo Maroti Lanjewar shows that in the house of Waman Meshram, 'Gopal Kala' was arranged. Sheela along with Manjulabai and Komal were sitting in the courtyard. At that time Accused - Sudhir Kapgate and one Keshao Lanjewar arrived at that place on motor - bike. Accused - Sudhir asked Sheela as to why she gave a phone call. Sheela replied that she did not call him. Accused - Sudhir then abused Sheela by using filthy words as "Madarchod sale mazyaghari phone kayale kartas". The Accused - Sudhir also threatened Sheela with dire consequences. Thereafter Sudhir and Keshaorao Lanjewar left that place. ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 :::
8/11 202.Apeal.515.2007.(Judg)
15. In the cross-examination of PW-5 Jaideo he denied that he had said that Keshav Lanjewar had accompanied Sudhir and they both were on motor bike. He failed to assign any reason as to why the name of Keshav Lanjewar does not figure in his statement. PW-5 Jaideo made an improvement with regard to the fact that Sheela said that she did not make a phone call and Accused Sudhir said "Sale". PW-5 Jaideo further fairly admitted that he did not state before the police that Sheela was crying and she left for her home.
16. A careful scrutiny of the testimony of PW-5 Jaideo depicts that there are discrepancies in his testimony. He has not made any mention of A-2 Narendra. Whereas according to PW-3 Keshav Lanjewar, A-2 Narendra also accompanied with him and A-1 Sudhir Kapgate on a motor bike. The evidence of PW-3 Keshav Lanjewar does not reveal that A-1 Sudhir abused Sheela by using abusive language, although he claims to be along with A-1 Sudhir and A-2 Narendra at the time of incident. The evidence of PW-5 Jaideo does not show the presence of A-2 Narendra at the place of incident. Similarly, there is no corroboration to the version of PW-5 Jaideo on the aspect of A-1 Sudhir using filthy words against ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 9/11 202.Apeal.515.2007.(Judg) deceased Sheela. Thus, the evidence of PW-5 Jaideo does not come to the assistance of prosecution.
17. Evidence of PW-6 Komal Meshram shows that when she was sitting with Sheela and Manjulabai near the house of Waman Meshram, at that time Sudhir Kapgate and Keshao Lanjewar came on the motor bike at that place. Accused - Sudhir asked Sheela as to why she gave a phone call. Sheela said that she did not do so. Thereafter Sudhir abused Sheela, "Sali Madarchod, chakkyat dabun marin".
18. The cross-examination of PW-6 Komal demonstrates that PW- 6 Komal does not know Keshav Lanjewar (PW-3). She further admitted that she had not stated before the police that Keshav Lanjewar was accompanied with A-1 Sudhir at that time. She further admitted that after hearing the name of Keshav Lanjewar from one Jaideo, she deposed before the court to that effect. She explained that she heard the name of Keshav Lanjewar from Jaideo outside the court hall. An improvement was pointed out in the testimony of PW-6 Komal to the effect that Accused Sudhir used the words, "Sali Madarchod, Chakkyat Dabun Marin". She also failed to state as to why the words "Chakkyat Dabun Marin" are ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 10/11 202.Apeal.515.2007.(Judg) mentioned in her statement. Thus, PW-6 Komal made an improvement with regard to the abusive words used by Accused - Sudhir.
19. Over all assessment of the evidence of prosecution witnesses shows that the evidence led by the prosecution witnesses is not cogent and consistent with each other and it does not corroborate with each other on material aspects. It is therefore not clear which were the exact words used by the Accused - Sudhir, if at all he allegedly abused Sheela by using abusive words. Thus, the glaring discrepancy in the testimony of witnesses goes to the root of the prosecution case and makes the entire prosecution case doubtful. Thus, the prosecution has failed to prove that the Accused uttered abusive words in the public place i.e. in front of the house of Waman Meshram, who has not been examined by the prosecution. The prosecution has failed to prove that the Accused Sudhir threatened Sheela with dire consequences. Thus, the prosecution failed to prove its case beyond reasonable doubt.
20. The learned trial Judge should have assessed the evidence led by the prosecution witnesses in proper perspective. In view thereof, it is necessary to interfere with the Judgment delivered by the learned ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 ::: 11/11 202.Apeal.515.2007.(Judg) Additional Sessions Judge, Bhandara and the same needs to be set-aside. Hence, the following order.
ORDER
(A) Criminal Appeal is allowed.
(B) Judgment and Order dated 31st October, 2007 delivered by the
Additional Sessions Judge, Bhandara in Sessions Trial No. 109 of 2006 is hereby quashed and set-aside.
21. Criminal Appeal stands disposed of accordingly.
[MRS. SWAPNA JOSHI, J.] Yadav VG ::: Uploaded on - 30/08/2019 ::: Downloaded on - 17/04/2020 20:42:18 :::