Kerala High Court
Varghese vs State Of Keala on 21 March, 2012
Author: K.Vinod Chandran
Bench: R.Basant, K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE R.BASANT
&
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
WEDNESDAY, THE 21ST DAY OF MARCH 2012/1ST CHAITHRA 1934
CRL.A.No. 2125 of 2007 (A)
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SC.2224/2004 of ADDL.DIST. COURT (ADHOC)III, TRIVANDRUM
APPELLANT(S)/APPELLANT/ACCUSED:
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VARGHESE
AURUMBAYAM, KIZHAKKUMKARA VEEDU, VALIYAVAZHY
CHILAMKARA DESOM, KEZHAROOR VILLAGE.
BY ADVS.SRI.M.DINESH
SRI.M.DINESH
RESPONDENT(S)/COMPLAINANT:
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STATE OF KEALA
THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM.
BY ADV. PUBLIC PROSECUTOR ROY THOMAS
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 12.03.2012,
THE COURT ON 21.3.2012 DELIVERED THE FOLLOWING:
R.Basant & K.Vinod Chandran,JJ.
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Crl.A.No.2125 of 2007-A
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Dated this, the 21st day of March, 2012
JUDGMENT
K.Vinod Chandran,J.:
The appellant herein has been arraigned under Section 302 IPC. According to the prosecution, the appellant, on 8.2.2003 at about 9.00 p.m., had intentionally caused the death of his wife Ramani @ Lekshmi, aged 38 years, in the kitchen of their marital house by hacking on her head and neck, with a chopper. The motive, as alleged by the prosecution, was the suspicion of infidelity harboured by the appellant against his wife. After trial, the appellant was found guilty and convicted under Section 302 IPC to a sentence of life imprisonment and a fine of Rs.20,000/- with a default sentence of two years.
2. Immediately after the alleged incident, at 10.00 p.m., P.W.1, a member of the Local Body, informed the commission of the offence by Exhibit P1 F.I. Statement before the Vellarada Police Station. Based on Exhibit P1 F.I.Statement, the Sub Inspector, P.W.18, registered Crime No.71 of 2003. The F.I.R. having been immediately forwarded to the Court, the same was endorsed at 10.30 a.m. on 10.02.2003. Investigation commenced by the Circle Crl.A.No.2125 of 2007-A - 2 - Inspector, P.W.20, culminated in the filing of the Final Report before the Magistrate's Court, which committed the case to the Sessions Court. The learned Sessions Court, having framed the charges as stated above, trial was commenced and ended in the conviction and sentence of the appellant, against which the above appeal is filed.
3. Before the trial Court, for the prosecution P.Ws 1 to 20 were examined, Exhibits P1 to P13 and M.Os 1 to 14 were marked. The defence of total denial was attempted to be fortified with the examination of two witnesses as D.Ws 1 and 2 and marking of Exhibits D1 to D13. The trial Court framed four issues - as to (i) whether the death of the deceased Lekshmi was a homicide, (ii) whether the same was caused by the appellant with the chopper, (iii) whether the same was intentionally done by the appellant and (iv) the sentence or order, if any, to be passed against the appellant. Having found the first issue of the death being a homicide in the affirmative on the basis of the medical evidence, the trial Court elaborately considered the circumstances to find that the homicide was in fact at the hands of the appellant with knowledge and intention to cause death.
4. Before going into the merits of the case, it is to be noticed that the counsel for the appellant who had initially filed the appeal had recused himself from the above matter and hence on our Crl.A.No.2125 of 2007-A - 3 - direction, a Legal Aid counsel was appointed by the Kerala State Legal Services Authority. The matter was elaborately heard on 24.02.2012 and posted on 27.02.2012 for conclusion of arguments. However, on that day Sri.M.Dinesh, the Legal Aid Counsel, informed the Court that he has received a copy of the letter addressed by the appellant to the Court, by registered post, in which the appellant had specifically stated that he wanted to engage a counsel of his own. In such circumstance, the matter was again posted on 12.03.2012 and the appellant was directed to be produced before us. On 12.03.2012, the appellant was produced before us. We have interacted with him and we understand that he had written the letter only because he could not in any manner contact his lawyer or engage another by reason of his incarceration. Hence we permitted the appellant to interact with the Legal Aid Counsel in the morning session and the matter was reheard in the afternoon session in the presence of the appellant.
5. The learned Sessions Judge having elaborately considered the entire evidence recorded, we deem it fit, in the present appeal to deal with only the circumstances that have been found to form a chain of circumstances without a break linking the appellant unerringly with the charge framed. It is to be mentioned here that the evidence tendered by the Investigating Officer would Crl.A.No.2125 of 2007-A - 4 - reveal that the prosecution had an eye witness to the occurrence in the form of the mother of the appellant, who, however, passed away before the trial commenced. Hence, the prosecution necessarily had to fall back on the circumstances which, in any event, has been oftener than ever held to be not susceptible to the human frailty of advancing a falsehood.
6. The circumstances relied on by the prosecution were the following:
(i) That the injuries inflicted on the deceased by M.O.5 weapon was in the nature of a homicide and the same occurred inside the marital house in which the accused and deceased were living along with the appellant's mother.
(ii) That the appellant had been harbouring doubts about the fidelity of the deceased, which gave rise to constant marital discord leading the deceased to even remain away from her marital house.
(iii) That P.W.3, a resident of the locality, saw the appellant proceeding to his house immediately prior to the incident and P.W.4, a visitor in the locality, saw the appellant proceeding away from his home after the incident.
(iv) That P.W.5, the immediate neighbour of the appellant, heard cries at about the alleged time of the incident, coming from the house of the appellant and immediately thereafter found the appellant running away from his house into and through the adjacent rubber plantation.
(v) That M.O.5 was recovered on the basis of information furnished by the appellant to the Investigating Officer while in police Crl.A.No.2125 of 2007-A - 5 - custody making such disclosure admissible under Section 27 of the Evidence Act.
(vi) That the stains found in M.O.5 weapon as also M.O.7 shirt allegedly worn by the appellant at the time of incident were, on chemical examination, revealed to be human blood.
(vii) The lack of explanation for the absence of the appellant from 8.2.2003 and his subsequent surrender on 13.2.2003 as also the unacceptable plea of alibi projected by the appellant.
7. The re-narration of facts having been found to be unnecessary, we would dwell upon these circumstances and the evidence which would establish the above circumstances to enter a finding as to whether any inference of guilt can be drawn from the above circumstances which have to be fully established by unimpeachable evidence beyond reasonable doubt. Whether such circumstances have a determinative tendency of unerringly pointing towards the guilt of the appellant and that a totality of such circumstances does not, in our minds, raise any reasonable hypothesis other than that of the guilt sought to be proved against the indictee, is the task we set ourselves to.
8. The learned counsel for the appellant Sri.M.Dinesh has meticulously taken us through the entire evidence on record and has fervently argued for the acquittal of the appellant since, according to him, the various lacunae in the circumstances would in Crl.A.No.2125 of 2007-A - 6 - fact raise a reasonable doubt in the mind of any prudent man, thus entitling the appellant for an acquittal, at worst, by granting him the benefit of reasonable doubt. The learned Public Prosecutor, however, would submit that from the circumstances no reasonable hypothesis of innocence arise and the guilt of the accused is the only prudent conclusion that can be arrived at on an analysis of the evidence recorded in the above case.
9. The defence counsel does not, and rightly so, raise any argument against the circumstances of the deceased having suffered injuries inside the house and the death which was a consequence of such injuries. However, the counsel for the appellant raises serious challenge against all the other circumstances. The motive projected by the prosecution regarding the claim of money from the mother of the deceased to carry out a heart surgery, it is contended, has no legs to stand on because the evidence would amply demonstrate that the appellant was a Government employee and the amount required for the surgery was already sanctioned by his employer. The presence of P.W.3 in the locality is challenged on the basis of lack of corroboration as also the propensity of the said witness to aid the police through his activities against alcoholism. The presence of P.W.4 is challenged as being artificial, since he is not a resident of the locality and he is only a Crl.A.No.2125 of 2007-A - 7 - chance witness. P.W.5 is also said to be inimical towards the brother of the appellant by reason of certain civil disputes existing between them. The recovery under Section 27, according to the defence, cannot at all be relied upon in the light of the appellant having stated in the Magistrate's Court, before which he surrendered, that he has absolutely nothing to disclose. The alleged disclosure and the consequent recovery, it is submitted, is a creation of the Investigating Officer. The fact that there were no bloodstains recorded at the time of recovery of M.O.5 weapon and the seizure of M.O.7 shirt at the time of arrest were urged as further lacunae in the circumstances. The surrender on 13.02.2003 along with the plea of alibi was also pressed strenuously in favour of the appellant. Circumstance No.1
10. It cannot be disputed for a moment that the appellant, deceased and the mother of the appellant were the only persons residing in the house in which the incident occurred. The evidence of P.W.3 and P.W.6, respectively the mother and brother-in-law of the deceased, as also that of P.W.2 and P.W.5 definitely point to the above fact. That the deceased was found lying in the kitchen of the house on the night of 08.02.2003 fatally injured and bathed in blood is clear by the evidence of P.W.4 and P.W.5, who had witnessed the same. The inquest report, Exhibit P2, prepared by P.W.16, Tahsildar Crl.A.No.2125 of 2007-A - 8 - and proved by the attestors, P.W.7 and P.W.14, would also corroborate the evidence of P.Ws 4 and 5 as to the scene of crime and the exact spot in which the body of the deceased was left to die. Apart from the evidence regarding the injuries seen on the accused, the medical evidence of P.W.19 corroborates the circumstances of the homicidal death of the deceased. Exhibit P11 post mortem certificate shows that the accused had suffered 12 wounds of which 5 were incised and 5 superficially incised with 2 others being an abrasion and a contusion. P.W.19, doctor, has deposed on the strength of Exhibit P11 certificate that the wound numbers 1 to 3 were fatal and each of them independently could cause the death of a human being. It was also categorically deposed by P.W.19 that the wounds found on the body of the deceased could in all possibility be caused by M.O.5 weapon. The evidence narrated above would amply demonstrate that the deceased was done to death with a weapon similar to M.O.5 in the kitchen of the marital house of the deceased wherein the deceased was living with her husband/appellant and mother-in-law.
Circumstance No.2
11. Though motive has been held to be not a necessary ingredient in coming to the conclusion of guilt of the accused, the existence of the same would definitely fortify any conclusion arrived Crl.A.No.2125 of 2007-A - 9 - at by a Court of law against an accused. The evidence of P.W.2 and P.W.6, the mother and brother-in-law of the deceased, reveals the marital discord that plagued the house of the appellant and deceased. In addition, the relatives of the deceased, P.W.3, a resident of the locality and P.W.5, the immediate neighbour of the appellant, as also P.W.1, a member of the local Panchayat, speak eloquently about the differences that existed between the appellant and the deceased; that too by reason of the appellant's suspicion of his wife's infidelity. The evidence of P.W.2 as also P.W.5 gives us a graphic description of the discord which often led to the assault of his wife by the appellant and which, in the recent past, led to their separation. The fact of such discord having eventually led to a short separation and the recent reunion by reason of mediation are all discernible from the evidence recorded before the trial Court. The prosecution, in its over enthusiasm, has also examined P.W.8, the former wife of the appellant, to prove the character of the appellant; which, in our opinion, is inadmissible under Section 54 of the Evidence Act. We, therefore, place absolutely no reliance on it. The immediate motive regarding the demand of money by the appellant for his medical treatment also need not be relied on. Despite this, we are constrained, however, to hold on the strength of the overwhelming evidence that if the other circumstances lead to the Crl.A.No.2125 of 2007-A - 10 - guilt of the accused then the motive was very much evident and is a compelling circumstance in tandem with the overall circumstances coming to fore in the instant case.
Circumstances 3 and 4
12. It is the evidence of P.W.3, P.W.4 and P.W.5 which provide the proof of the presence of the appellant in his house at the time of occurrence of the incident. P.W.3, a public spirited person, who does not shy away from the pointed question to him in cross examination, as to his involvement in an anti-alcohol movement; speaks of having seen the appellant going to his house immediately before the incident. P.W.3 having gone to a local physician was returning to his house on the night of 08.02.2003 when at around 8.45 p.m. he saw the appellant proceeding to his house. It is his evidence that since the appellant was not a very sociable person, he did not talk to him. P.W.3, however, heard about the incident only on the next day. The appellant would claim; P.W.3, being associated with the anti-alcohol movement, maintained close ties with the police, thus making him a regular witness. The lack of corroboration of his story of having visited a local physician also is projected to discredit the witness. As noticed earlier, the witness asserted on pointed cross examination that he is a public spirited person, however, maintained that he was not a regular witness of the police. Crl.A.No.2125 of 2007-A - 11 - There is absolutely nothing brought out in evidence regarding any animosity of P.W.3 against the appellant.
13. P.W.4 sees the appellant immediately after the occurrence. P.W.4 who resides elsewhere, was a visitor to the house of another person in the locality. While P.W.3 was proceeding towards the main junction (Valiyakuzhi), he sees the appellant with bowed head hastily walking away from his house. P.W.4 though not a resident of the locality, from his evidence it is discernible that he is familiar with the persons of the locality, including the appellant. P.W.4 admits that he does not have any personal acquaintance with the appellant and hence he did not speak to him, nor was there any reason to speak, since it is the evidence of P.W.4 that it was after he saw the appellant while he came near to the appellant's house that he heard loud cries from the house. On going to the house of the appellant to enquire about the reason, P.W.4 states that he saw the deceased lying in a pool of blood in the kitchen of the house. P.W.4's evidence is sought to be discredited by the appellant on the ground that he is a chance witness and there is no corroboration as to whose house he visited in the locality. As noticed earlier, from his evidence it is clear that P.W.4, though not a resident of the locality, was aware about the persons and places in the locality and he is not a total alien, for this Court to discard his evidence as being artificial. Crl.A.No.2125 of 2007-A - 12 - P.W.3 and P.W.4 have no grudge against the appellant to falsely implicate him, nor is there any suggestion regarding the existence of any anomosity put to either of the said witnesses. We are satisfied that the evidence of P.W.3 and P.W.4 is quite trustworthy and inspires the confidence of this Court.
14. Affording necessary corroboration to the evidence of P.W.3 and P.W.4, with respect to the presence of the appellant in the scene of crime, is the evidence of P.W.5. P.W.5 is the immediate neighbour of the appellant. P.W.5 states that at about 8.30 p.m., he reached home from work and while he was watching Television, he heard cries from the house of the appellant. On hearing the same, he went towards the house of the appellant, which according to him is at a higher level. He saw the appellant hastily running out from his house into and through the rubber plantation of one Santha. On his reaching the house of the appellant, P.W.5 saw the appellant's mother and sister (sister resides in a neighbouring house) in the house who informed him that the appellant had hacked his wife and fled. So much of the information definitely is hearsay, but it is clear that immediately on seeing the appellant running away from his house, P.W.5 saw the deceased lying in a pool of blood in the kitchen of the house of the appellant. It is at that juncture that the statement was made by the deceased mother of the appellant to Crl.A.No.2125 of 2007-A - 13 - P.W.5 and the prosecution claims that statement to be admissible under Section 6 of the Evidence Act as res gestae evidence. The evidence of P.W.5 if believed, corroborates that of P.W.3 and P.W.4 and establishes the presence of the appellant at the scene of the crime at the time of occurrence. The fact that the appellant fled from the scene also implicates him. The defence would contend that it was not possible for P.W.5 to have seen the appellant, since P.w.5's house is at a lower level and because there was no light to recognize the appellant. Exhibit P9 scene plan though does not show the topography of the locality, but even P.W.5 accepts that his house is at a lower level. It is clear from the evidence of P.W.5 that he had, on hearing the cries from the appellant's house, climbed up towards the appellant's house and had seen the appellant running away before he reached the house. It cannot for a moment be believed that P.W.5 would not have recognized the appellant, or that there was no possibility of his having seen the appellant running away. P.W.5, being the immediate neighbour, is the most natural witness who could have spoken about the retreat of the appellant as perceived by him. The disputes between P.W.5 and the appellant's brother were relied on by the appellant to demonstrate that P.W.5's testimony is interested. It is pertinent that P.W.5 admits of his having filed a case against appellant's brother, which was eventually Crl.A.No.2125 of 2007-A - 14 - settled. P.W.5, however, categorically denies the suggestion that due to the said incident he was in inimical terms with the family of the appellant. Existence of a civil dispute, that too with the brother, cannot lead to an inference of adverse interest to falsely implicate a person in a murder case.
15. The counsel for the appellant would also urge on the basis of the testimony of P.W.5 and Exhibit P9 scene plan that though P.W.5 speaks of the appellant's retreat through "Santha's plantation"; the scene plan does not reveal a property belonging to Santha lying adjacent to the appellant's house. The said fact, though true, cannot lead to rejection of P.W.5's testimony. In the first place it is clear from the scene plan that the appellant's house is bounded north, east and south by rubber plantations. The appellant's house faces the south as per the scene mahazar (Exhibit P3) and to the south, as per Exhibit P9 scene plan, it is the "rubber plantation of Vimala". It is adjacent to the said rubber plantation and to the south west of the appellant's house that P.W.5's property is situated. Obviously, P.W.5, who had proceeded from the south to the north to reach the appellant's house, would have perceived the appellant running into and through the plantation towards south of the appellant's house. Here we also take into account the fact that the people in the said locality are known by aliases as can be seen even Crl.A.No.2125 of 2007-A - 15 - in the case of the deceased, who was known as Lakshmi alias Remani. In fact the difference in name is not very relevant, because going by P.W.4 seizure mahazar that much of the confession admissible under Section 27 of the Evidence Act, made by the appellant/accused, would show that M.O.5 weapon was concealed in the rubber plantation south of the appellant's house. The seizure mahazar would also indicate that to the south of the appellant's house is the rubber plantation of one "Santha". This aspect of the name of the owner of the plantation to the south of the appellant's house, not being correct, alone, cannot raise any reasonable doubt in our minds about the evidence of P.W.5 and its veracity.
16. However, it is to be noticed that the scene plan prepared in many of the cases including the present is often without any co-ordination between the revenue authorities and the police authorities. The prosecution definitely has to take note of this and make a concerted effort to prepare the scene plan showing the relevant sites in consonance with the other evidence of the prosecution to present a clear picture to the Court which is called upon to adjudicate on the guilt or otherwise of a person from the confines of a Court room. Having observed so, only in the nature of a suggestion to the prosecution of the State, we however have to record a serious lapse on the part of the prosecution in the above Crl.A.No.2125 of 2007-A - 16 - case. Exhibit P1 F.I. Statement is by a member of the local Panchayat who saw the deceased lying dead in the scene of crime. However, he was not the first person at the scene and he specifically speaks of an information regarding some commotion in the appellant's house from one Selvaraj who heard cries from there. On the said information, he had immediately proceeded to the appellant's house wherein he saw the deceased lying in a pool of blood. He also states that he was informed by one "Raju", a neighbour, that on hearing cries from the appellant's house the said Raju while proceeding thereto, saw the appellant running away and on entering the house, saw the deceased lying dead. From Exhibit P1 it is clear that the said Raju had also reached the scene of the crime and it was he who had passed on the information to P.W.1. We note with dismay that the said Raju has not been questioned by the police. As noticed earlier, since in the locality there was a propensity to have more than one name, we had instructed the Investigating Officer to be present on the date of hearing. This was to understand whether any or the witnesses arrayed before Court was infact the said Raju. We felt that it is probable that P.W.5 was the said Raju. The learned Prosecutor after interacting with the Investigating Officer submits before us that the said Raju has not been made a witness or even questioned about the incident. The Crl.A.No.2125 of 2007-A - 17 - learned counsel for the appellant also after due enquiry with the appellant submits that there is one such Raju in the locality, but he has not been arrayed before Court, nor has he been questioned by the Investigating Officer.
17. In the context of the Courts being oftener than ever confronted with a line of hostile witnesses and also in the context of many witnesses not being able to be brought before Court inter alia due to the delay in holding the trial, the prosecution could ill-afford the non-examination of such a crucial witness. In the instant case, in fact, the entire case could have crumbled by reason only of the death of the sole eye witness. The non-examination of such a crucial witness also could have given rise to a reasonable doubt in the mind of the Court. The prosecution, fortuitously, was aided by P.W.3, P.W.4 and P.W.5 who stuck to their original version and truthfully deposed before Court. Though we record our dismay, we are, however, of the opinion that despite this, the evidence of P.W.3, P.W.4 and P.W.5 are reliable and can be safely believed to establish the presence of the appellant in the scene of the crime at the time when the incident is said to have occurred.
Circumstance No.5.
18. The main challenge against the admissibility of the evidence of recovery effected under Section 27 of the Evidence Act, Crl.A.No.2125 of 2007-A - 18 - is on the ground that the appellant while surrendering before the Magistrate's Court, submitted before Court that he has absolutely nothing to disclose. Will that effectively and legally stultify the acceptability of any further disclosures made to the Investigating Officer and make it inadmissible under Section 27? Section 27, on a plain reading, does not provide any such caveat or restriction. Nor can there be one, since then it would be discounting the very purpose of interrogation and the skill employed by a trained officer in extracting information from a person suspected to have been involved in a crime. Magistrates are conferred specific powers under the Criminal Procedure Code and the Evidence Act with respect to recording of confessions from accused or evidence from witnesses, etc. Section 27 stands out in so far as it permits admissibility of a confession made to the Investigating Officer even while in his custody. True the admissibility is limited, but so much of the information with respect to the fact distinctly discovered is admissible when as a consequence of such information received from a person in custody leads to the discovery of fact so deposed. The fact that the appellant declared before the Magistrate that he has absolutely nothing to disclose, in our opinion, cannot in any manner disturb or tarnish the admissibility of the information given to the Investigating Officer, while in custody, in so far as, the said Crl.A.No.2125 of 2007-A - 19 - information led to the discovery of a fact. Looking at the recovery made in the instant case, in that perspective, we find the same to be another compelling circumstance in the chain of circumstances pointing unerringly to the complicity of the appellant. The appellant had surrendered on 13.02.2003 and he was taken into custody on 18.02.2003. P.W.18, Sub Inspector, has by Exhibit P10 report obtained the custody of the appellant from Court on 18.02.2003, since the Investigating Officer was not present on the said day. P.W.18 had also seized the dhoti and shirt worn by the appellant by Exhibit P5 seizure mahazar. The Investigating Officer having returned the next day had interrogated the appellant who stated before him that the "bill-hook is concealed in the rubber plantation to the south of my house" (sic). The Investigating Officer on such information had proceeded to the place of concealment along with the appellant and had seized M.O.5 weapon as recovered from the place of concealment by the appellant. The seizure mahazar was marked as Exhibit P4 and the confession statement of the appellant to the extent admissible under Section 27, extracted in the seizure mahazar was marked as Exhibit P4(a). There is absolutely nothing to discredit and disbelieve the recovery. It is also discernible from P.W.19's evidence that the injuries on the deceased could have been caused by a weapon like M.O.5. Hence, it is evident that it was Crl.A.No.2125 of 2007-A - 20 - the appellant who had concealed M.O.5 weapon, which later was taken out from the place of concealment by the appellant and handed over to the Investigating Officer in pursuance of the confession made by the appellant about the concealment of the weapon.
Circumstance No.6
19. There were stains found in M.O.7 shirt at the time of recovery as is evident from Exhibit P5 seizure mahazar. M.O.5 weapon and M.O.7 shirt of the appellant were sent for chemical analysis. M.O.5 weapon contained blood, the presence of which was confirmed by Exhibit P7 chemical analysis report. The same was also found to be human blood. The fact that there were no stains recorded in Exhibit P4 does not at all enure to the benefit of the appellant, since it is evident from Exhibit P4 that the weapon M.O.5 recovered after more than ten days, from its place of concealment, was noted to bear marks of rust. The Investigating Officer cannot be faulted, since at that distance of time rust marks and blood stains could not have been easily distinguished. The clinching factor, however, would be that on chemical analysis M.O.5 weapon was confirmed to contain human blood. The analysis of M.O.7 shirt worn by the appellant at the time of commission of the crime was also analysed and found to contain human blood. Exhibit P5 recovery of Crl.A.No.2125 of 2007-A - 21 - the shirt worn by the appellant definitely contain reference of stains, which were confirmed to be human blood on analysis by Exhibit P7. The presence of human blood on M.O.5 recovered under Section 27 amply demonstrates that the appellant had used the weapon to cause the fatal injuries on the accused with the definite intention of causing her death, actuated by reason of suspicion of infidelity of the deceased. The recovery of M.O.7 shirt from the body of the appellant at the time of getting his custody and the confirmation of human blood being found on the said shirt on chemical analysis further fixes the complicity of the appellant in the commission of the murder of his wife, especially since there is no reason why such blood should be found on the shirt of the appellant. The appellant, it is significant, offers no explanation for presence of such blood stains on his clothes.
Circumstance No.7
20. The last but not in any way the least circumstance against the appellant is his surrender on 13.02.2003. Even going by the version of the appellant under Section 313 Cr.P.C., the appellant was present in the house on the day in which his wife was murdered. The appellant would submit that in the evening the appellant had taken leave from his house to proceed to the north of Kerala for the purpose of getting repayment of a loan he had made to another Crl.A.No.2125 of 2007-A - 22 - person. It is pertinent that the appellant was absent from his home town for about 5 days after the death of his wife. It is to be remembered that the appellant is a Government servant. According to the appellant, as an explanation for his absence from his home town as also an alibi to extricate himself from being connected with the offence of murder he submits that in the night of the fateful day he boarded a train to the north of Kerala. It is his case that to obtain repayment of a loan of `.5,000/- he stayed with the borrower for five days and having received payment of the amount, came back to his home town, when casually he was informed on the road by another person about the incident that happened in his house and the suspicion levelled against him. On such information, the appellant says, he approached a lawyer and immediately surrendered before the Court. The valiant effort made by the appellant to explain his absence and at the same time spring an alibi, in our opinion, falls flat. The story is highly improbable and is merely an afterthought which cannot, by any prudent mind, be swallowed. The self serving evidence of the appellant as D.W.2 is insufficient to establish his plea of alibi. The burden rests heavily on him to prove that plea. He has not examined his friend with whom he was allegedly residing for five long days. The story cooked up by the appellant does not inspire any reasonable doubt regarding his complicity in the incident much Crl.A.No.2125 of 2007-A - 23 - less does it lay the foundation, however weak, for a reasonable hypothesis of his innocence. On the contrary, the fanciful explanation would boomerang on the appellant as a very compelling circumstance regarding his involvement in the fatal and thoughtless crime committed on his wife by reason of doubts and suspicion. The alibi does not in any manner displace or unsettle the evidence of P.W.3, P.W.4 and P.W.5 or other incriminating circumstances proved.
21. What remains to be considered is only the defence evidence, out of which that relating to alibi was considered by us along with circumstance No.7. The accused thought it fit to examine himself as D.W.2. D.W.1 is an Administrative Assistant with the Veterinary Directorate under which the appellant was employed. The evidence of D.W.1 is with respect to a trap case booked against the Veterinary Doctor at the Veterinary Hospital, Vellarada. Exhibit D1 are the documents with respect to the said case. The appellant when he was examined as DW2 would contend that the said Veterinary Doctor and his relatives were inimical towards the appellant. We do not understand how such a contention would help the appellant in the present case. Further documents marked by the appellant regarding his medical condition, treatment and procedures suggested again do not offer any solace to the appellant. The only Crl.A.No.2125 of 2007-A - 24 - appealing circumstance is the sanction of Rs.1,00,000/- for the treatment of the appellant, which would go against the immediate motive spoken of by the mother and brother-in-law of the appellant. However, as has been noticed earlier we have not relied at all on the said motive alleged against the appellant.
22. We are of the opinion that the circumstances that come to fore against the appellant have been convincingly and conclusively established. There is not even an iota of doubt in the mind of this Court regarding the complicity of the appellant in the murder of his wife. Sufficient motive has been established against the appellant and the evidence of witnesses unerringly placed the appellant at the site of crime, that too at the time of occurrence. The concealment of the weapon used in the crime is amply demonstrated by the recovery effected under Section 27 and the medical evidence clearly show that the injuries suffered by the deceased are caused by the recovered weapon. The blood stains found in the weapon as also the shirt worn by the appellant at the time of the incident pins the guilt on the appellant. The appellant also has no satisfactory explanation regarding his absence for 5 days after the occurrence of the crime. The plea of alibi advanced by the appellant as noticed above is counter productive. The said explanation cannot be held to be even as an inconsistent stand, which an appellant arraigned in a Crl.A.No.2125 of 2007-A - 25 - criminal case is entitled to take. The entitlement to take an inconsistent stand does not extend to making fanciful claims which are totally improbable and shocks the prudent mind. The enmity of his superior officer and the story of the travel undertaken for recovery of debt are shallow and haphazard claims incapable of arousing any doubt in the mind of the Court. On the contrary, as noticed above, it becomes a compelling circumstance against the accused and accentuates the depravity of thought and reason. Having found the circumstances to be conclusive, we do not find any reason to interfere with the conviction of the appellant under Section 302 IPC. The sentence awarded by the trial Court also requires no modification.
23. In such circumstances, this appeal is dismissed.
Sd/-
R.Basant, Judge Sd/-
K.Vinod Chandran, Judge vku/-
//true copy// P.S. to Chief