Bombay High Court
Shaikh Maheboob S/O Shaikh Gafur vs The State Of Maharashtra on 19 September, 2013
Author: A.I.S. Cheema
Bench: K.U. Chandiwal, A.I.S. Cheema
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 422 OF 2011
1. Shaikh Maheboob s/o Shaikh Gafur, (Original
Age 40 years, Occ. Labour accused No.1)
2. Shaikh Saleem s/o Shaikh Gafur,
Age 50 years, Occ. Labour
Both R/o. Wangi Road, Parbhani (Original
Tal. and District Parbhani accused No.2)
versus
The State of Maharashtra
(through P.S.O. Police Station, Daithana
Tal. and District Parbhani ...Respondent
.....
Mr. Shashibhushan P. Deshmukh, advocate for the appellants
Mrs. R.K. Ladda, A.P.P. for respondent-State
.....
WITH
CRIMINAL APPEAL NO. 665 OF 2011
Shaikh Lalu s/o Shaikh Pasha,
Age 55 years, Occ. Labour
R/o. Wangi Road, Parbhani (Original
Tal. and District Parbhani accused No.3)
versus
The State of Maharashtra
(through P.S.O. Police Station, Daithana
Tal. and District Parbhani ...Respondent
.....
Ms. Rashmi P. Gour, advocate for the appellant
Mrs. R.K. Ladda, A.P.P. for respondent-State
.....
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CORAM : K. U. CHANDIWAL AND
A. I. S. CHEEMA, JJ.
Date of Reserving
the Judgment : 06.09.2013
Date of pronouncing
the Judgment : 19.09.2013
JUDGMENT:- (PER A.I.S. CHEEMA, J.)
1. Original accused No.1 Shaikh Maheboob, accused No.2 Shaikh Salim and accused No.3 Shaikh Lalu Shaikh Pasha have filed these criminal appeals against their conviction for the offence punishable under Section 302 r.w. 34 of the Indian Penal Code, 1860 ("IPC" in brief), by Additonal Sessions Judge, Parbhani in Sessions Trial No. 46 of 2011, vide judgment and order dated 5.8.2011 for committing murder of one Gautam Kishanrao More (deceased). They have been sentenced to suffer imprisonment of life and to pay a fine of Rs.500/-
each and in default to suffer simple imprisonment for three months.
Case of Prosecution.
2. (a) P.W.2 Motiram Madhavrao Dhumal wanted to get some trees cut, which were in his land Gat no. 498 in the Shivar of Singnapur , Tq. and District Parbhani. He gave contract to one Jigya @ Mustafa, who engaged the three accused and deceased Gautam ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -3- for the said work. The work started on 12.12.2010 and these persons stayed at the "Akhada" (a place for stay of labour) on the field. The incident of accused assaulting (deceased) Gautam occurred on 13.12.2010. In the evening P.W.2 Motiram was informed by Mustafa about the incident of quarrel taking place. P.W.2 Motiram went to the field and saw (deceased) Gautam lying injured and from Gautam, he came to know about the incident. He informed the Police Patil who in turn rang up the police at police station Daithana.
ig P.W.8 (Probationary) Dy. S. P. Vishal Gaikwad reached the spot alongwith one police head constable Chate and Gautam was taken to civil Hospital at Parbhani and he was admitted there. While he was taking treatment, Dy. S.P. Vishal Gaikwad recorded dying declaration of Gautam at 02.00 a.m. on 14.12.2010 and on the basis of the same, offence came to be registered as Crime No. 103 of 2010, for the offence punishable under Section 307 r.w. 34 of I.P.C. P.W.8 Dy. S. P. Gaikwad further investigated the matter. Spot panchnama was recorded and samples of blood mix mud and simple mud were seized and sealed. The three accused came to be arrested at 6.10 a.m. of 14.12.2010 and their clothes were seized. While in custody, accused No.1 Shaikh Maheboob on 15.12.2010 gave voluntarily statement and axe was recovered from the bushes near zizipus tree at some distance from the spot.
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(b) Meanwhile, (deceased) Gautam was shifted from Civil Hospital, Parbhani to the Government Hospital at Nanded. While at Government Hospital, Nanded supplementary statement in the nature of dying declaration was recorded by P.W.8 Dy. S. P. Vishal Gaikwad on 18.12.2010. While under treatment, Gautam expired on 22.12.2010.
The inquest panchnama was drawn. Post mortem was done by P.W.6 Dr. Sanjay Bhuktar. The cause of death was recorded as "septicemia due to stab injury to chest and abdomen". The offence was converted into one under Section 302 r.w. 34 of I.P.C.
3. After completion of investigation, charge sheet was filed before the J.M.F.C. Parbhani. The matter came to be committed to the Court of Sessions. The prosecution examined in all 8 witnesses and also brought on record necessary documentary evidence. The defence of accused is of denial. The accused persons came to be convicted, as mentioned above.
The Appeals and contentions raised.
4. The appeals have been filed raising various grounds and arguments. It has been argued by the learned counsel for the accused that death took place due to septicemia due to stab injury to chest and abdomen, after about 9 days. Doctors did not specifically say that ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -5- injuries were sufficient in ordinary course of nature to cause death.
The intention of the accused No.1 was not to kill. The accused Nos. 2 and 3 did not run away and tried to help by taking injured Gautam to the Hospital. The role attributed to accused Nos. 2 and 3 does not show that they had intention to kill. There was no need to record second dying declaration. There is variance in oral and written dying declarations. Looking to the evidence of P.W.2 Motiram and P.W.8 Dy. S.P. Vishal Gaikwad the incident may have occurred around 9.00 p.m. and not at 6.00 or 7.00 - 7.30 p.m., as mentioned by the deceased in two written dying declarations. There are other Akhadas nearby but no other eye witness is there.
Submissions for State.
5. As against this, learned A.P.P. has submitted that deceased gave oral dying declaration regarding cause of his injuries to P.W.2 Motiram Dhumal while on the spot and to his wife Shantabai More, in the hospital and there are two written dying declarations recorded by the Dy. S. P. The second dying declaration was recorded as deceased wanted to explain the facts relating to accused Nos. 2 and 3.
According to the learned A.P.P. dying declarations are consistent and reliable and appeals need to be dismissed.
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6. The present matter is to be decided on the basis of dying declarations and other circumstances proved by the prosecution.
Being a matter based on the dying declarations, it is necessary to see if the dying declarations being relied on are voluntary, trustworthy, reliable, cogent and free from any doubt or tutoring by any interested parties. If this can be culled from the record, the dying declaration/s can also be sole basis for conviction and cannot be treated as weak piece of evidence. Natural and peripheral variations cannot be given undue weight, as long as there is consistency with regard to the incident in question.
7. Regarding the incident, there is firstly the evidence of P.W.2 Motiram Dhumal, whose evidence shows that since a day before the incident, the three accused and deceased Gautam More were working in his land for cutting the trees. P.W.2 Motiram Dhumal on 13.12.2010 at about 9.00 p.m. received a phone call from Mustafa regarding quarrel taking place at his land. This Mustafa has not been examined and details of what he told to P.W.2 Motiram may have to be ignored as hearsay. However, evidence of P.W.2 Motiram is that coming to know about the incident he went to his land at about 9.45 p.m. and saw that Gautam More had sustained bleeding injuries on his stomach and his intestine had come out of stomach.
::: Downloaded on - 27/11/2013 20:19:45 :::apl422.11 -7- First Oral Dying Declaration.
8. P.W.2 says that he asked Gautam as to what happened. To this, Gautam told him that accused Maheboob assaulted him by means of axe. Gautam further told him that accused No.2 Salim and accused No.3 Lalu (name of accused No.3 Lalu has been wrongly typed as "Jawed" in English version, Marathi version correctly refers to the name of "Lalu") had accompanied accused No.1 at the time of assault on him. Thus, this is the first oral statement as to the cause of his injuries, which deceased Gautam gave to P.W.2 Motiram. It is natural statement of a person lying injured to tell in brief as to what happened.
9. Evidence of P.W.2 Motiram then shows that he went to Police Patil of the village and informed the incident and brought the police Patil to the spot. The Police Patil, at about 10.00 p.m. on phone, gave information to police at Daithana. Police came to the spot and took injured Gautam to Civil Hospital at Parbhani. In the cross examination of P.W.2 Motiram, omission is brought on record that he had not told police that the police had come and taken injured to the hospital. This is not material omission. Even otherwise, there is evidence of P.W.8 Dy. S. P. Vishal Gaikwad that at about 9.30 - 10.00 p.m. he received message from Police Patil and he had gone to the spot and carried injured Gautam to Civil Hospital at Parbhani.
::: Downloaded on - 27/11/2013 20:19:45 :::apl422.11 -8- Injuries of (deceased) Gautam.
10. Evidence of P.W.4 Dr. Narendra Warma shows that on 14.12.2010 at 1.10 a.m. Gautam Kisan More was admitted in the hospital. He started to give treatment to said Gautam. He found the following injuries on the person of Gautam:-
i) Cut incised wound of size 7 cms x 4 cms x deep in to peritoneum cavity with expulsion of intestine. Left lateral aspect of thorax and abdomen. Nature of injury was grievous.
ii) Cut incised wound on left scapular region of size 7 cms x 4 cms x 2 cms. Nature was simple.
Iii) Cut incised wound on right side of spine of the size of 7 cms x 4 cms. With deep in to pleural cavity. Nature of injury was grievous.
iv) Cut incised wound on left side of spine of size 5 cms. X 2 cms x 1 cms. Nature of injury was simple.
Certificate in this regard has been proved by the witness at Exh.
30. Cross examination of this witness shows that when Gautam was brought into hospital, at that time he was unconscious and was supplied with Oxygen, blood and antibiotics. P.W.4 had deposited ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -9- intestines inside his body. Meanwhile, surgeon Rathod came and he started further treatment and due to treatment, patient regained consciousness.
Evidence of P.W.4 Dr. Narendra and P.W.8 Dy. S. P. Vishal Gaikwad shows that when (deceased) Gautam was conscious Dy. S. P. wanted to record his dying declaration. P.W.4 Dr. Narendra examined patient and certified that the patient was conscious, co-
operative and oriented and fit to give statement. Endorsement accordingly was made by the doctor at Exh.31. After taking such certificate from doctor, below the endorsement, P.W.8, Vishal recorded the first written dying declaration of Gautam which is marked as Exh.
43. First Written Dying Declaration.
11. In Exh.43, (which is in first person) deceased Gautam stated that on 13.12.2010 in the evening at about 6.00 p.m. he was cutting trees when the accused Shaikh Maheboob and his brother (,) Lalu Khan came and they were under influence of liquor. (Reading the dying declaration as a whole it appears, P.W.8 missed a comma at place indicated. Shaikh Saleem is the brother referred in later part). In the conversation, quarrel started. Between Shaikh Maheboob and ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -10- deceased Gautam earlier a quarrel had taken place. At that time also he was under the influence of liquor and between them quarrel had taken place. Because of that there was enmity between them. Thus, on the date of incident i.e. on 13.12.2010 at about 6.00 p.m. when Gautam was cutting trees accused Shaikh Maheboob Pathan and Lalu Pathan came there and they were under the influence of liquor, and while in conversation, quarrel started and accused Shaikh Maheboob gave a blow by axe to his left rib near stomach, back and right arm and with him, for beating, accused Shaikh Salim and accused Lalu Khan Pathan were also there.
12. Evidence of P.W.8 Dy. S. P. Gaikwad shows that after recording dying declaration of Gautam as above, he read over the same to Gautam and he obtained thumb impression of Gautam on the same and he also signed the same. Dy. S. P. again requested P.W.4 Dr. Narendra to examine the patient and he certified that the patient was conscious, co-operative and oriented with respect to giving statement.
P.W.4 accordingly endorsed below Exh.43. Endorsement in this regard has been separately marked as Exh.32.
13. There is evidence of P.W.1 Shantabai, wife of deceased Gautam, who appears to have been admitted in the hospital prior to incident taking place, due to another incident of quarrel with one ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -11- Padminibai. Her evidence, is that earlier in the day, Gautam had gone to see her. Later on, when Gautam was taken to the same hospital, she met her husband. Her evidence does not show the time as to when she met her husband. The evidence simply is that when injured was brought to the hospital, she met him.
Oral Dying Declaration to Wife
14. Evidence of P.W.1 is that her husband told her that accused Maheboob, Lalu and Salim had assaulted him by axe on his stomach.
Her evidence does not show that she took details of the incident from her injured husband. It is not unnatural if illiterate labourer like Gautam who was in an injured condition told his illiterate wife about the incident in brief. Material is that Gautam referred even to his wife about the incident to have been caused by the three accused. In normal and natural course, such injured may not keep telling everybody all the details but would tell police or authorities details as health would permit, immediately or when it improves.
P.W.1 Shantabai has deposed that her husband was referred for better treatment to Nanded. P.W.4 Dr. Narendra has proved medical papers at Exh.35, which show endorsement in the nature of acknowledgment at 2.30 a.m. dated 14.12.2010 recorded from P.W.1 ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -12- Shantabai that she is informed about her husband being referred for further treatment to Nanded and that she has no grievance against the doctor and sister. She put her thumb impression below the endorsement.
15. The second written dying declaration of Gautam was recorded by P.W.8 Dy. S. P. Gaikwad on 18.12.2010. The document is at Exh.
55. Dy. S. P. Gaikwad has referred to this dying declaration as additional statement of Gautam. Endorsements of Doctor regarding condition of (deceased) Gautam before and after the statements are recorded. P.W.8 Dy. S. P. Gaikwad has deposed that Gautam had stated as per the contents of Exh.55 and the contents of the statement given by Gautam are true and correct. He has also endorsed the document.
Second Written (Supplementary) Dying Declaration.
16. In this second written dying declaration, which is at Exh.55, initially deceased Gautam has referred to the fact that he was working for Jigya @ Mustafa for cutting trees since last 15 years and since two years, the three accused persons are also working for Jigya. About 1½ years back, there had been quarrel between him and Shaikh Maheboob, when he had given stick blow to Shaikh Maheboob. Since ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -13- about six days before 13.12.2010 the three accused and (deceased) Gautam had been working in Singnapur for cutting trees. He then referred to his wife and daughter already being admitted in the hospital and how earlier in the day he had gone to see them.
Regarding the incident, Gautam mentioned that at about 7.00 -
7.30 p.m. they were at Akhada. Accused Maheboob, out of anger due to earlier incident, in the conversation, picked up topic and quarrel started and accused Maheboob took axe in hand and gave blows to him to his left rib near stomach, back and right arm. At that time, accused Shaikh Lalu Shaikh Pasha and Shaikh Salim Shaikh Gafur beat him by giving him slaps, fist blows and kicked him and at that time held him. There was nobody else at the Akhada at the time of incident. He claimed that when his earlier statement was recorded, there were lot of injuries and pain and so he could not give the details.
It is mentioned that additional statement recorded was correctly recorded and had been read over to him.
17. Thus, first written dying declaration Exh.43 and the second written dying declaration Exh.55 both are specifically referring to the injuries caused by accused No.1 Shaikh Maheboob and involvement of accused Nos. 2 and 3 also. Looking to the injuries Gautam had and which have been referred to by P.W.4 Dr. Narendra, Gautam may ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -14- have indeed been in pain when his first dying declaration Exh.43 was recorded. Second dying declaration Exh.55 is more explanatory. In Exh.43 also Gautam had stated that accused Salim and Lalu had joined for beating, and that accused Maheboob had caused injuries by axe. In Exh.55 Gautam gave details as to how beating (referred in Exh.43) was done by accused Nos. 2 and 3. Gautam (Deceased) also explained that at the time of earlier statement, he was in pains and so could not give details.
There are no material variations or inconsistencies in the Dying Declarations with reference to the actual incident so as to doubt them.
18. Although Gautam referred (in his two written dying declarations) to earlier dispute with Shaikh Maheboob and in Exh.43, it was even mentioned that there was enmity but the word appears to have been loosely used by deceased Gautam. If one peruses his second dying declaration Exh.55 and other evidence on record it is clear that even if earlier there was some incident of assault between accused No.1 Maheboob and Gautam, it was not such grave and violent matter that they could not see eye to eye. The evidence shows that even thereafter the three accused and Gautam were working together.
Evidence of P.W.2 Motiram shows that earlier in the day, before the incident took place, accused and deceased Gautam were jointly ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -15- cutting one tree. Thus, there is no reason why P.W.1 Shantabai and deceased Gautam would implicate the accused persons falsely if they had not taken part in the incident. In fact, there is also no reason for P.W.2 Motiram to speak against the accused persons. Inspite of the cross examination, P.W.2 has not been shattered. Thus, deceased or his wife had no such reasons so as to falsely implicate accused. P.W. 2 had no reasons at all. Thus tutoring of deceased does not appear to be there.
19. It has been argued by learned counsel for the accused persons that there was no necessity for recording the second dying declaration.
Learned counsel placed reliance on the case of "Shaikh Bakshn & Ors vs. State of Maharashtra" 2007 (2) Bom. C.R. (Cri.) 332 (2007) 11 SCC 269. Perusal of facts of the said case, shows that in that matter, dying declaration had not been read over and explained and it was not on record as to what was the necessity to record second dying declaration. In the said case, deceased had stated that incident occurred in the bedroom but no marks of burning were seen in the bedroom and they were noticed in the kitchen.
The said case had its own set of facts and is not helpful to the accused, as in the present matter, there are no such infirmities and deceased himself has explained the need for making supplementary ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -16- dying declaration.
Other Factors.
20. The evidence on record shows that the spot is land Gat No. 498 at village Shingnapur. The spot panchnama has been proved by P.W.8 at Exh.44. P.W.5 panch Bandu Muley turned hostile and has not supported the prosecution. However, there is no reason to discard evidence of P.W.8 Dy. S. P. Gaikwad. Reading the evidence of P.W.8 Vishal Gaikwad and P.W.2 Motiram what can be seen is that the field of P.W.2 Motiram has an Akhada and nearby there are other fields.
The other fields also have Akhadas. However, evidence of P.W.2 Motiram shows that the persons viz. Manik Kadam and Nanded Kadam of another Akhada which is adjoining to his Akhada, had gone to their houses in the village for taking meals. Thus, there were no other persons nearby and so prosecution could not bring on record any other witness. Evidence shows that village Singnapur is 3-4 kilometers away from the field. From Singnapur police Daithana is 15 kilometers away. From the spot at about 500 ft there was Parbhani-
Gangakhed highway. However, evidence of P.W.2 read with the evidence of Dy. S. P. Gaikwad shows that even after the incident for quite some time injured Gautam was lying on the spot. P.W.2 Motiram has deposed that he himself did not shift injured to the hospital as he ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -17- was frightened. The evidence of P.W.2 Motiram read with evidence of P.W.8 Dy. S.P. Gaikwad shows that at about 9.30 p.m. P.W.2 came to know about the incident and then he went by foot to the spot.
Thereafter, he went back on foot and contacted Police Patil, who in turn came to the spot and then phoned the Police. The injured could reach the hospital only at about 1.10 a.m. can be seen from the injury certificate Exh.30. Thus, ground realities show pitiable conditions were there for (deceased) Gautam when he was injured.
21. The sense of time of P.W.1 Shantabai, who is labour and deceased Gautam, who was also labour and working as wood cutter, may not be said to be very good. Deceased was illiterate who put his thumb impression on his dying declarations. Thus, the time mentioned by the deceased Gautam in first dying declaration (Exh.43) that incident took place at about 6.00 p.m. and the second dying declaration (Exh.55) that it took place at about 7.00 - 7.30 p.m. need not be given much weightage. Incident took place in the evening of 13.12.2010 at the Akhada.
22. After death of Gautam, inquest panchnama Exh.65 was recorded and P.W.6 Dr. Sanjay Bhuktar conducted post mortem. The cause of death, as earlier mentioned is, "septicemia due to stab injury to chest and abdomen". It is clear that Gautam died due to injuries, ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -18- which were inflicted on his person by accused No.1 by means of axe.
The culpable homicide has been proved by the prosecution.
23. P.W.8 Dy. S. P. Gaikwad has deposed that on 15.12.2010, Shaikh Maheboob who was in police custody gave memorandum statement (Exh.51) that he will produce the axe concerned. The evidence is that accused No.1 took the Police and panchas to bushes at some distance from the spot and from the bushes the axe was recovered. The panchnama (Exh. 52) was drawn in this regard. No doubt, panch P.W.7 Sudam Kadam turned hostile and did not support the prosecution. However, evidence of P.W.8 Dy. S. P. Gaikwad appears to be reliable. He does not appear to have tampered with the axe to claim that there were blood stains. It can be seen that incident had occurred in the evening of 13.12.2010 and for quite some time deceased Gautam was lying on the spot. Accused were arrested only in the morning of 14.12.2010 (Exh.48 to 50). There was thus ample opportunity for accused No.1 Maheboob to tamper with axe, which he had. In these circumstances, only because in C.A. report Exh.22 blood was not detected on the axe, will not benefit the accused.
24. The evidence of P.W.8 Dy. S. P. Gaikwad read with evidence of carrier P.W.3 Head Constable, Vijay Kanate, read with C.A. reports shows that clothes of accused No.1 Maheboob had blood stains, ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -19- which was human blood. Of course, the group of blood stains on the clothes of accused No.1 Maheboob could not be determined but the fact proved is that the clothes of accused No.1 Maheboob did have human blood stains. Thus, this is also another fact against accused No.1.
25. The peripheral evidence as well as written dying declarations regarding the incident clearly prove the incident.
ig The dying declarations appear to have been voluntarily made and there is nothing to show that the victim was being tutored by anybody for any purpose. The dying declarations are found to be coherent and made in fit mental condition. The dying declarations inspire confidence and are accepted.
Offence made out from record
26. It has been argued by the learned counsel for accused Nos. 2 and 3 that accused Nos. 2 and 3 do not appear to have shared the intention of accused No.1 to use the axe. Trial court has wrongly invoked Section 34 of IPC. It is further argued that even as regards accused No.1 looking to the facts of the present matter, offence under Section 302 of IPC cannot be said to be proved. Reliance has been placed on the case of "Balaur Singh vs. State of Punjab", 1995 (3) ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -20- CPSC 297 (1997 SCC (Cri) 408) and also the matter of "Harish Kumar vs. State of Delhi," 1992 (1) CPSC 97 (1994 Supp (1) SCC
462). According to the learned counsel, for appellant-accused No.1, at the most, offence under Section 304 Part-II can be said to be there.
27. In the matter of Balaur Singh (supra), it was occurrence between two sets of people arraigned respectively as accused in the respective cross cases. In para 5, the observations are as under:-
"5. Insofar as Darshan Singh, appellant, is concerned, who has been responsible for causing the sole fatal injury to Bhag Singh deceased, we are of the view that he cannot be held guilty for offence punishable under Section 302, Indian Penal Code. The dimension of injury and the situs thereof cannot ,in the facts and the circumstances, be called to be calculated or targeted while being caused by the assailant. In a free-fight there is movement of body of the victim and the assailants who are themselves participants or expected participants in the cross assault on the other side. In such a situation, it cannot conclusively be held that Darshan Singh caused the injury intentionally to achieve that objective. It was a single blow and was not repeated. Furthermore, Bhag Singh died six days later because of complications of coma and asphyxia, resulting on account of the injury, despite the medical attention. We would thus, in the circumstances, hold him guilty for offence under section 304, part II, Indian Penal Code, setting aside his conviction under Section 302, Indian penal Code. For the offence altered, we shall think that imposition of seven years R.I. ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -21- shall be sufficient to meet the ends of justice. The same is thus imposed on him."
28. In the matter of Harish Kumar vs. State of Delhi (supra) the appellant concerned requested the deceased to close tea shop and asked him to take part in playing Holi. The deceased refused. The appellant and one Rajan Mani went away giving threat to the deceased and his father. One hour thereafter, the appellant went to the spot holding Gupti in his right hand by which time the deceased was closing the shop. Rajan Mani took the deceased in his arms and held him back. The appellant inflicted a fatal blow near the neck and also gave other minor injuries. There were three witnesses who saw the incident. The deceased was made to walk for a distance of 25-30 feet and thereafter he fell down. Deceased died two days thereafter.
The doctor in autopsy found that there were as many as nine injuries and injury No.2 was found to be fatal. In this factual matrix, the Hon'ble Supreme Court in paras 7 and 8 observed as follows:-
"7. We have seen the nature of the injuries and also the time gap between the time of infliction of the injury till the date of death which was two days after the injury was inflicted. We have no sufficient material as to the nature of the treatment given to the deceased during those two days.
8. Under these circumstances, though the injury had resulted in the death of the deceased, we cannot conclusively say that it ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -22- was sufficient to cause his death. Accordingly, the offence would be one falling under Section 304, Part II of IPC. In the result, we set aside the conviction under Section 302 IPC and sentence of life imprisonment and convict the appellant under Section 304, Part II of IPC and impose a sentence of imprisonment for a period of seven years rigorous imprisonment.
The appeal is accordingly allowed to the above extent and the appellant shall undergone rigorous imprisonment for a period of seven years. Order accordingly."
29. Perusal of the Rulings relied upon, makes it clear that the case will have to be decided on its own facts. The other case relied upon by the learned counsel is in the matter of "Bawa Singh vs. State of Punjab" 1992 (3) CPSC 259 (1993 Supp (2) SCC 754) and argued that in that matter, the appellant before the Hon'ble Supreme Court had caused injury on the chest, abdomen and there was no expert medical opinion that injury caused by the appellant was sufficient to cause death in ordinary course of nature. In the present matter also, doctor did not specifically say that the injuries were sufficient in ordinary course of nature to cause death.
In the matter of Bawa Singh (supra), the deceased was made to fall down and then two blows with sharp pointed and cutting weapons were inflicted on him. One was on the chest and abdomen and the other was on the back of the deceased near the first lumber ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -23- vertebrae close to the mid line. The first injury was attributed to the appellant and the second one to another accused Dev Singh, who had been acquitted. In this background, the Hon'ble Supreme Court observed as under:-
"Now this injury, though serous in nature, no medical expert has opined to be individually sufficient to cause death in the ordinary course of nature. Rather the opinion of Dr. S.K. Singal P.W.3 who conducted the autopsy of the deceased was that the death of the deceased was caused due to shock, and hemorrhage resulting both from injuries Nos. 1 and 2 collectively. It would thus be difficult to attribute to the appellant alone the blame of both the injuries caused to the deceased, which cumulatively led to his death or any intention in that respect reflective from a single blow."
In the present matter, the facts are different, as injuries were caused by accused No.1 himself.
30. As mentioned above, present matter will have to be dealt and decided on its own facts. The facts, as appearing from the present matter, show that the accused persons as well as deceased were wood cutters/labourers. When incident occurred the only other persons there in addition to accused No.1 and the deceased were accused Nos. 2 and 3. Still the injuries i and iii caused, though they were grievous in nature were not such so as to cause instant death. A ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -24- wood cutter by job, could have caused still more serious injury, if intention was to cause death. The record shows that even after the incident on 13.12.2010 and delay in reaching hospital, the deceased Gautam was alive with medical help till 22.12.2010. The incident did not occur after any premeditation. Inspite of some incident, some time earlier with accused No.1, deceased Gautam had continued to work with the accused persons. Thus no specific motive to commit murder was there. Accused No.2 Shaikh Salim is brother of accused No.1 Shaikh Maheboob. The accused persons were under the influence of liquor and when during conversation, quarrel started between deceased Gautam and the accused persons, accused Nos. 2 and 3 beat deceased Gautam, but accused No.1 suddenly used axe, which was easily available there, as they were at the Akhada on the site where they were staying for cutting of trees. A trivial issue suddenly flared up. Dr. Narendra Warma (P.W.4) who issued injury certificate Exh.30 as well as P.W.6 Dr. Sanjay Bhuktar, who did post mortem, none of them have mentioned that the injuries were sufficient in ordinary course of nature to cause death. No doubt, even without such opinion, Court can itself also consider the nature and gravity of injuries. But in set of present facts, matter is to be appreciated.
Deceased died on the 9th day. Although death was due to stab injury to chest and abdomen caused by accused No.1, septicemia appears to have created further problems.
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31. Learned counsel for the accused has relied on the case of "Harpal Singh vs. State of Punjab" 1992 DGLS (Cri.) Soft 655 (1993 (1) Crimes 64). In that matter, the High Court had altered the conviction from Section 302 to Section 304 Part I of IPC, when it had noticed that cause of death was septicemia due to generalized peritonitis due to stab injury on abdomen. Accused No.1 caused death of deceased Gautam by inflicting injuries as are likely to cause death.
When he caused injuries so as to cause intestine to come out, he must be attributed knowledge that such injuries are likely to cause death.
However, the incident occurred without premeditation, in sudden quarrel and in the heat of passion the axe, which was readily available there, was used. There is no material that deceased Gautam had fallen down and even thereafter accused No.1 continued to inflict blows and behaved in cruel or unusual manner. Though not individually, but collectively when above facts and law is considered, in the circumstances of the matter, it needs to be held that the offence committed by the accused No.1 does not fall within the parameters of Section 302 of IPC. He rather needs to be convicted under Section 304 Part II of IPC.
32. Coming to accused Nos. 2 and 3, although dying declaration shows that they had beaten deceased Gautam at the time of incident ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -26- when quarrel had started, still there is no material to show that they shared common intention of accused No.1 Shaikh Maheboob, who suddenly used axe, which was available there. They did not share such intention is also appearing from other evidence. There is evidence of P.W.2 that for taking injured to the hospital, accused Nos.
2 and 3 had helped. The injury certificate of deceased Gautam also shows that accused No.2 alongwith constable Chate was present, who got deceased Gautam admitted in the hospital. Keeping in view these factors, accused Nos. 2 and 3 need to be convicted only for the offence of voluntarily causing hurt, punishable under Section 323 of IPC for their individual acts of beating deceased Gautam.
Compensation
33. In the matter of Hari Kishan and State of Haryana vs. Sukhbir Singh and others, reported in AIR 1988 SC 2127, the Hon'ble Supreme Court, has observed in paragraphs 10 and 11, as under:-
"10. Sub-Section (1) of Section 357 provides power to award compensation to victims of the offence out of the sentence of fine imposed on accused. In this case, we are not concerned with sub-section (1). We are concerned only with sub-section (3). It is an important provision but Courts have seldom invoked it. Perhaps due to ignorance of the object of it. It empowers the Court to award compensation to victims while passing judgment ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -27- of conviction. In addition to conviction, the Court may order the accused to pay some amount by way of compensation to victim who has suffered by the action of accused. It may be noted that this power of Courts to award compensation is not ancillary to other sentences but it is in addition thereto. This power was intended to do something to reassure the victim that he or she is not forgotten in the criminal justice system. It is a measure of responding appropriately to crime as well of reconciling the victim with the offender. It is, to some extent, a constructive approach to crimes. It is indeed a step forward in our criminal justice system. We, therefore, recommend to all Courts to exercise this power liberally so as to meet the ends of justice in a better way.
11. The payment by way of compensation must, however, be reasonable. What is reasonable, may depend upon the facts and circumstances of each case. The quantum of compensation may be determined by taking into account the nature of crime, the justness of claim by the victim and the ability of accused to pay. If there are more than one accused they may be asked to pay in equal terms unless their capacity to pay varies considerably. The payment may also vary depending upon the acts of each accused. Reasonable period for payment of compensation, if necessary by instalments, may also be given.
The Court may enforce the order by imposing sentence in default."
34. Recently also in the matter of Ankush Shivaji Gaikwad vs. State of Maharashtra, reported in (2013) 6 SCC 770, the Hon'ble Supreme Court has insisted necessity of more frequently resorting to ::: Downloaded on - 27/11/2013 20:19:45 ::: apl422.11 -28- Section 357 of Cr.P.C.
35. Keeping the above in view, if the facts of the present matter are perused, it can be seen that P.W.1 Shantabai is widow left behind by the deceased. The evidence shows that deceased also had a daughter. The deceased was labourer and P.W.1 Shantabai, the widow has also given her occupation as labour. She has naturally suffered loss of support of her husband.
ig It is necessary that she should get compensation under Section 357 of Cr.P.C. for the loss which she has suffered. At the same time, the facts and circumstances of the present matter are required to be kept in view.
The accused persons are also labourers and appear to have been working as wood cutters. The amount cannot be unreasonably high.
Keeping all these facts in view, although the sentence of Section 302 of IPC is being interfered with and conviction and sentence proposed to be passed is for lesser offences, the fine needs to be increased so that at least some compensation can be paid to the widow of deceased.
36. (A) For the aforesaid reasons, criminal appeal No. 422 of 2011 is partly allowed. The conviction and sentence of appellant accused No.1 Shaikh Maheboob s/o Shaikh Gafur, under Section 302 r.w. 34 of IPC is converted into the conviction under section 304 Part II of IPC ::: Downloaded on - 27/11/2013 20:19:46 ::: apl422.11 -29- and he is sentenced to suffer rigorous imprisonment for 10 (Ten) years and to pay a fine of Rs.25,000/- (Rupees Twenty five thousand only).
In default of fine, he shall suffer further rigorous imprisonment for one year.
Conviction and sentence of appellant-accused No.2 Shaikh Saleem s/o Shaikh Gafur is set aside and he is acquitted for the offence under section 302 r.w. 34 of IPC and instead he is convicted under Section 323 of IPC and sentenced to suffer rigorous imprisonment for one (01) year and to pay fine of Rs.10,000/- (Rupees Ten thousand only). In default of fine, he shall suffer further rigorous imprisonment for three months.
(B) Criminal Appeal No. 665 of 2011 is also partly allowed. The conviction and sentence of appellant (accused No.3) Shaikh Lalu s/o Shaikh Pasha under section 302 r.w. 34 of IPC is set aside and instead he is convicted for the offence punishable under Section 323 of IPC and sentenced to suffer rigorous imprisonment for one year and to pay fine of Rs.10,000/- (Rupees Ten thousand only). In default of fine, to suffer further rigorous imprisonment for three months.
(C) Accused are entitle to set off under Section 428 of Cr.P.C.
::: Downloaded on - 27/11/2013 20:19:46 :::apl422.11 -30- (D) The amounts of fine, on recovery, be paid as compensation under Section 357 of Cr.P.C. to P.W.1 Shantabai, wife of deceased Gautam Kishanrao More.
The appeals are disposed of accordingly.
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