Kerala High Court
Babu vs State Of Kerala on 28 February, 2013
Author: K.T.Sankaran
Bench: K.T.Sankaran, M.L.Joseph Francis
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.T.SANKARAN
&
THE HONOURABLE MR.JUSTICE M.L.JOSEPH FRANCIS
THURSDAY, THE 28TH DAY OF FEBRUARY 2013/9TH PHALGUNA 1934
CRL.A.No.1589 of 2008 ( )
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AGAINST THE JUDGMENT IN SC.1108/2006 OF SECOND ADDL. SESSIONS
COURT, KOZHIKODE
APPELLANT(S)/ACCUSED 1 & 2:
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1. BABU, SON OF CHANGAROTTY
THOTTOLIMEETHAL HOUSE, NANMINDA AMSOM
NANMINDA P.O., 12TH MILE, KOZHIKODE DISTRICT.
2. LEENA, W/O. BABU
THOTTOLIMMETHAL HOUSE, NANMINDA AMSOM
NANMINDA P.O., 12TH MILE, KOZHIKODE DISTRICT.
BY ADV. SRI.J.OM PRAKASH
RESPONDENT(S)/STATE:
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STATE OF KERALA, REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM.
BY PUBLIC PROSECUTOR SRI.R.RENJITH
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 28-02-2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K.T.SANKARAN & M.L.JOSEPH FRANCIS, JJ.
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Crl.Appeal No.1589 of 2008 C
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Dated this the 28th day of February, 2013
JUDGMENT
K.T.Sankaran, J.
The appellants in this appeal challenge their conviction and sentence in S.C.No.1108 of 2006 on the file of the Second Additional Sessions Court, Kozhikode. Appellant No.1 (accused No.1- Babu) was convicted by the trial court under Section 302 of the Indian Penal Code and he was sentenced to undergo imprisonment for life and to pay a fine of ` 10,000/- and in default, to undergo rigorous imprisonment for six months. He was also convicted under Section 447 IPC and he was sentenced to undergo R.I. for three months and to pay a fine of ` 500/- and in default, to undergo simple imprisonment for three weeks. It was also held that the substantive sentences shall run concurrently. Appellant No.2 (accused No.2 - Leena) was found guilty for the offences under Sections 447 and 323 of the Indian Penal Code. She was sentenced to undergo simple imprisonment for three Crl.Appeal No.1589/2008 2 months and to pay a fine of ` 500/- under Section 447 IPC and in default, to undergo simple imprisonment for three weeks; and to undergo simple imprisonment for three months and to pay a fine of ` 500/- under Section 323 of the Indian Penal Code and in default, to undergo simple imprisonment for a further period of two months. Substantive sentences were also directed to run concurrently.
2. The prosecution case is that on 19.10.2005, at 9 P.M., the accused persons criminally trespassed into the property of deceased Rajan with an intention to commit murder of Rajan and the first accused inflicted injuries on the deceased with a chopper and the second accused beat the deceased with a cudgel and pelted stones on the deceased. As a result of the cut injury, the right hand of deceased Rajan was severed and it hung on the skin tag. He sustained grievous injuries. At the Medical College Hospital, Kozhikode, he succumbed to the injuries on the same night. The offences alleged by the prosecution against the accused were under Sections 447 and 302 read with Section 34 of Crl.Appeal No.1589/2008 3 the Indian Penal Code.
3. On the basis of Exhibit P1 First Information Statement given by the wife of the deceased (PW1), the Sub Inspector of Police, Balussery (PW12) registered Exhibit P1(a) F.I.R. under Sections 448 and 302 read with Section 34 of the Indian Penal Code. Later, instead of Section 448, Section 447 was substituted. The investigation of the case was conducted by the Circle Inspector of Police, Balussery (PW11). He conducted the inquest (Exhibit P12 inquest report), questioned the witnesses, arrested the first accused on 20.10.2005 and after completing the investigation, laid the charge. The postmortem was held by PW9, who issued Exhibit P9 postmortem certificate.
4. On behalf of the prosecution, PWs 1 to 12 were examined and Exhibits P1 to P14 were marked and MOs 1 to 12 were identified. On the side of the defence, DWs 1 and 2 were examined and Exhibit X1 was marked.
Crl.Appeal No.1589/2008 4
5. The first accused is the younger brother of the deceased. The second accused is the wife of the first accused. The accused and the deceased lived in separate houses in adjacent residential compounds. There is a well in the residential compound of the accused. A palm tree stands on the south eastern side of that well, in the residential compound of the deceased. There was dispute between the first accused and the deceased in respect of the demand made by the first accused to the deceased to cut and remove the palm tree. According to the accused, the flowers and leaves from the palm tree used to fall in the well and contaminate the water in the well. The deceased was not prepared to cut the tree. PW1, the wife of the deceased, stated in evidence that on 19.10.2005, by about 8.30 P.M., the deceased was sitting near the well in the residential compound of the deceased. At that time, the accused trespassed into the property of the deceased and shouted as "
". PW1 stated that the first accused, a left hander, forcibly wielded MO1 chopper against the deceased and Crl.Appeal No.1589/2008 5 caused a deep cut injury on his right hand, as a result of which the right hand of the deceased severed and hung on the skin tag. It is also alleged that the second accused beat the deceased with a cudgel and also pelted stones at him. PW1 cried aloud. The neighbours, namely, Shaiju (PW2), his brother Jishodh (PW4), Unni and Subish came running. They bandaged the injury of the deceased after taking him to the verandah of the house. They took the deceased to the Medical College Hospital in the autorickshaw of PW4. After some time, PW4 returned and intimated to PW1 about the death of her husband. PW1 identified MO1 chopper, MO2 cudgel and MO3 series stones.
6. PW2, a mason by profession and a neighbour of the deceased, deposed that on hearing the cry of PW1, he went to the house of the deceased and saw the deceased in a pool of blood. As a result of the injury sustained by him, his right hand was practically severed. PW2 stated that on making enquiry, the deceased stated to him that the first accused attacked him and caused the cut injury. PW2 also narrated the other events which Crl.Appeal No.1589/2008 6 PW1 spoke. PW4, the younger brother of PW2, gave evidence that the deceased was taken to the Medical College Hospital in his autorickshaw. At the casualty of the hospital, they were told that the deceased was no more. PW5, a neighbour of the deceased, stated that he heard a hue and cry from the house of the deceased and when he went to the scene, he saw the deceased being taken to the hospital in the autorickshaw of PW4.
7. MOs 2 to 4 (MO4 series being the chappals belonging to the deceased) were seized as per Exhibit P4 scene mahazar, which was witnessed by PW6. The evidence of the investigating officer and PW7 would show that MO1 chopper was recovered from the house of the accused as shown by him, which was seized under Exhibit P5 seizure mahazar.
8. PW9, the Senior Lecturer and Assistant Police Surgeon, Medical College Hospital, Kozhikode, conducted the postmortem examination on the body of the deceased. On 20.10.2005, he issued Exhibit P9 postmortem certificate. The antemortem Crl.Appeal No.1589/2008 7 injuries noted in Exhibit P9 are the following :
"1. Gaping incised penetrating wound 7.2 cm. long on the right side of trunk towards the back obliquely placed with the front upper end and back lower end. The front upper end was 21 cm. below the posterior axillary fold. The underlying soft tissues (cut muscles and liver) and fractured sharply cut ribs were exposed. The wound was gaping for 2 cm. at its middle. There was marginal contusion towards the back aspect of the wound involving the upper and lower lip. The other marginal areas were sharply cut Both the ends of the wound appeared pointed. There was a superficial cut 1 cm. long involving the epidermis only from the front upper end of the wound directed forwards. Another abrasion 0.1x0.1 cm. was seen 0.3 cm. below the lower lip of the wound towards its back; 0.8 cm. in front of the back end of the wound. The injury entered the chest cavity by cutting the 10th and 11th rib underneath at their angles towards the back obliquely and passed through the costophrenic angle cutting the diaphragm and terminating at the retroperitoneal fat behind the kidney just below the liver. The injury on the inner aspect of Crl.Appeal No.1589/2008 8 the chest wall was 7 cm. long, oblique with the front upper end and back lower end. The 11th rib was cut 13 cm. outer to the vertebro costal attachment and the 10th rib was cut 16 cm. outer to the vertebro costal attachment. The injury on the diaphragm was 4.5 cm. long and the depth of the wound was 3.5 cm. There was 10 ml. of blood within the abdominal cavity just below the liver. The right chest cavity contained 100 ml. of blood. Right lung was collapsed. The injury on the right side of chest was directed downwards and inwards.
2. Chop wound on the right upper arm 17 cm. below the top of shoulder cutting the entire muscles on the front, outer aspect and back and transecting the humerus bone sharply terminating the muscles on the inner aspect of upper arm. The lower portion was found hanging attached to the upper segment by the skin (9 cm. long) and superficial muscles on the inner aspect of upper arm. The cut on the humerus on the upper stump was sharp and obliquely placed with the outer upper end and inner lower end. The cut end of the lower stump was fragmented and irregular. Crl.Appeal No.1589/2008 9 The blood vessels (Brachial artery, Basilic vein and cephalic vein) was transected completely. The nerves coursing along the inner aspect of upper arm was partially cut. The front end of the wound was split ('Y' shaped) with a triangular tag of skin (2x2cm.) with the base directed medially. There was a small incised wound 0.3x0.2 cm. within the flap towards the base involving the entire thickness. The back end of the chop wound was blunt. There was marginal skin contusion over a length 7 cm. on the middle portion of upper lip of the chop wound. The wound was directed downwards and medially.
3. Obliquely placed linear abraded skin contusion 8x0.1 cm. on the right side of back of trunk with a right upper outer end 8 cm. outer to midline and 23 cm. below the top of shoulder and left inner lower end 2.5 cm. outer to midline. There was a superficial liner abrasion within the skin contusion. Another small superficial skin contusion 0.3x0.3 cm. incorporating a abrasion 0.2x0.2 cm. was seen in line with the upper end of the above injury with a gap of intact skin 2 cm. between them.
Crl.Appeal No.1589/2008 10
4. Superficial incised wound 3.5 cm. long transverse on the front of right forearm 6 cm. above the wrist. The inner 1.5 cm. of the wound involved the full thickness of the skin and the outer aspect of the wound involved the epidermis only."
9. PW9 opined in Exhibit P9 that the deceased died of chop injuries, sustained to the chest and upper arm. He stated in evidence that injury numbers 1 and 2 were sufficient to cause death. Those injuries could be caused with MO1. PW9 also stated that injury numbers 1 and 2 could be caused by a single forcible chop with MO1 and injury No.4 could be caused by a separate action.
10. The trial court considered the oral and documentary evidence in detail and held that PW1 is a natural and probable witness to the incident and her evidence can be relied on. The court below thought that a meticulous analysis of the evidence of PW1 is required, she being closely related to the deceased. On Crl.Appeal No.1589/2008 11 such meticulous analysis of the evidence of PW1, the court below came to the conclusion that the incident took place at 9 P.M., on 19.10.2005, as stated by PW1. It was held that there was no delay in lodging the F.I.R. In answer to the contentions raised by the accused that the evidence of PW1 is unbelievable as it contains full of contradictions, the court below held that when the entire evidence of PW1 is analysed as a whole, it can be seen that she gave a consistent and clear version regarding the incident. The evidence of PWs 2, 4 and 5 was also taken into account by the court below in this regard. It was held that the contradictions pointed out by the defence in the evidence of PW1 are not sufficient to disbelieve her. MOs 10 to 12 collected from the place of incident contained traces of human blood as stated in Exhibit P8 chemical analysis report. Exhibit P8 would indicate that traces of human blood were available on all the material objects except one set of leaves collected from the scene of occurrence. The trial court held that accused No.2 cannot be found guilty for the offence under Section 302 read with Section 34 of the Indian Penal Code. However, it was found that she Crl.Appeal No.1589/2008 12 committed the offences under Sections 447 and 323 of the Indian Penal Code. The trial court held that the guilt of the first accused for the offences alleged against him was proved beyond reasonable doubt. The learned counsel for the appellants raised the following contentions :
(i) The evidence of PW1, the alleged solitary eye witness, cannot be relied on to base a conviction;
(ii) PW9 stated in evidence that he was questioned by the police and a statement was recorded. That statement was not furnished to the accused and it has vitiated the trial and the consequent conviction and sentence ;
(iii) The injury on the body of the accused was not satisfactorily explained by the prosecution ; and
(iv) Even if it is held that the evidence is reliable, it cannot be held that the first accused committed the offence under Section 302 IPC. At best an offence under Section 304 Part II would be attracted, in the facts and circumstances of the case.
Crl.Appeal No.1589/2008 13
11. It is true that PW1 is the wife of the deceased. That by itself would not make her evidence unbelievable. The incident took place on the rear side of the house of PW1. Even going by the statement given by the accused under Section 313 Crl.P.C., presence of PW1 at the scene of occurrence is admitted. In the facts and circumstances, it can be safely held that PW1 is a natural witness. She has narrated the incident giving all the necessary details. Her evidence is in conformity with the evidence of PWs 2, 4 and 5. The medical evidence also would corroborate the evidence of PW1. The evidence of a close relation of the deceased cannot be discarded only on the ground of the relationship. The principles are well settled in the decisions of the Supreme Court that the evidence of a close relation of the victim should be subjected careful scrutiny and analysis. On a careful consideration of the evidence of PW1 along with the evidence of PWs 2, 4 and 5 and also the medical evidence available in the case, we are of the view that the evidence of PW1 is reliable.
12. The statement of the first accused under Section 313 Crl.Appeal No.1589/2008 14 of the Code of Criminal Procedure is the following :
The first accused requested the deceased to cut and remove the palm tree as the flowers and leaves of the same contaminated the water in the well of the first accused. PW1 was on enmical terms with the accused. On 19.10.2005, at about 8 P.M., when the first accused was about to draw water from his well, the deceased abused him and attempted to catch hold of the second accused. A scuffle between the deceased and the first accused ensued in which the first accused sustained injuries by the chopper in the possession of the deceased. The deceased was under the influence of alcohol. The first accused had only exercised his private defence.
13. In the statement made by the second accused under Section 313 Crl.P.C., she stated that when a scuffle ensued between the deceased and the first accused, PW1 came running with a chopper. Immediately thereafter, she heard the cry of the first accused. The second accused became unconscious. She stated that the deceased sustained injuries when the blow Crl.Appeal No.1589/2008 15 intended to be inflicted by PW1 on the first accused accidentally struck on the deceased.
14. The evidence available in the case would improbablise the case set up by accused Nos.1 and 2 in their examination under Section 313 Crl.P.C. In fact the case set up by accused Nos.1 and 2 are different and irreconcilable.
15. The learned counsel for the appellants submitted that PW9 (who conducted the postmortem examination) stated in evidence that he was questioned by the police and a statement was recorded. The investigating officer (PW11) stated in evidence that he showed MO1 chopper to PW9 and his statement was taken. The learned counsel submitted that the statement of PW9 recorded by PW11 was not produced in court and copy of the same was not furnished to the accused. The counsel pointed out that PW9 gave evidence that he preserved the blood and urine of the deceased at the time of postmortem for the purpose of detection of alcohol in the same. Exhibit P9 also indicates that Crl.Appeal No.1589/2008 16 such preservation was done. The contention of the learned counsel is that had the 161 statement of PW9 been produced and copy given to the accused, they would have been in a position to effectively cross examine PW9 and to bring out the truth. It is submitted that the specific case of the accused is that the deceased was under the influence of alcohol and the statement of PW9 under Section 161 Crl.P.C. would have been of great use to the accused in substantiating their defence and in shaping the defence. The learned counsel relied on the decision of the Division Bench in Murali vs. State of Kerala : 2003(3) KLT 226 and Jahid Shaikh and others vs. State of Gujarat and another :
(2011)7 SCC 762.
16. The learned Public Prosecutor submitted that there is no indication that a statement in writing was taken from PW9. The investigating officer need not always reduce into writing the statement given by a witness, going by Section 161(1) and (3) of the Code of Criminal Procedure. The learned Public Prosecutor relied on the decisions of the Supreme Court in Noor Khan vs. Crl.Appeal No.1589/2008 17 State of Rajasthan : AIR 1964 Supreme Court 286, Narayan Rao vs. State of Andhra Pradesh : AIR 1957 Supreme Court 737, Shakila Abdul Gafar Khan vs. Vasant Raghunath Dhoble and another : (2003)7 SCC 749 and Jahid Shaikh and others vs. State of Gujarat and another :(2011) 7 SCC 762. The learned Public Prosecutor also submitted that the accused never raised the contention before the trial court that the copy of the statement of PW9 recorded by PW11 was not supplied to them. No prejudice was caused to the accused and the non supply of the statement, if any, has not vitiated the trial or the conviction and sentence.
17. Section 173(2) Crl.P.C. provides for forwarding a report to the Magistrate on completion of investigation. Sub Section (5) of Section 173 states that the police officer shall forward to the Magistrate along with the report, all documents or relevant extracts thereof on which the prosecution proposes to rely and the statements recorded under Section 161 Crl.P.C. of all the persons whom the prosecution proposes to examine as its Crl.Appeal No.1589/2008 18 witnesses. Section 207 of the Code of Criminal Procedure provides that in any case where the proceeding has been instituted on a police report, the Magistrate shall without delay furnish to the accused, free of cost, copy of the documents which are mentioned in clauses (i) to (v) therein. Clause (iii) of Section 207 relates to the statements recorded under Sub Section (3) of Section 161 of all persons whom the prosecution proposes to examine as its witnesses. Section 209 provides for commitment of the case to the Court of Session when the offence is triable exclusively by it. The Magistrate can commit the case to the Court of Session only after complying with the provisions of Section 207 as provided in clause (a) of Section 209. The question is whether non supply of a particular statement recorded under Section 161 Crl.P.C. would vitiate the trial, conviction and sentence irrespective of the question whether any prejudice was caused to the accused due to non supply of a copy of the statement.
18. In Murali vs. State of Kerala : 2003(3) KLT 226, a Crl.Appeal No.1589/2008 19 Division Bench of this Court held thus :
"14. As held by this Court in the decision (cited supra) reported in (1974 Crl.L.J.1373), the prosecution is bound to produce the entire statements obtained from the witnesses under Section 161 Crl.P.C. whether the statement is in favour of the accused or in favour of the prosecution because the role of the police is to bring the real truth before the Court. Necessarily, as held in that decision, non-furnishing of some of the statements or some part of the statements of the same witnesses will vitiate the trial and the accused will be denied of a fair trial. Denial of fair trial would necessarily prejudice the accused to have a proper defence."
19. In Murali's case, more than one statement was given by a particular witness. The investigating officer admitted that more than one statement was given by that particular witness. One of such statements gives a different story than the case put forward by the prosecution. In one of the statements, the witness stated that he did not see the real incident where as in another statement he stated that he had really seen the incident of the Crl.Appeal No.1589/2008 20 accused assaulting the deceased with deadly weapons. It was contended that the statement given by the witness, which does not support the prosecution case, was not produced and a copy of the same was not supplied to the accused. In that context, in Murali's case, the Division Bench held that the trial was vitiated due to non production of relevant documents and thereby having denied a fair trial to the accused.
20. In Jahid Shaikh vs. State of Gujarath and another :
(2011) 7 SCC 762, the Supreme Court held that the duty of the Sessions Court to supply copies of charge sheet and all the relevant documents relied upon by the prosecution under Sections 207 and 208 Crl.P.C. is not an empty formality and it has to be complied with strictly, so that the accused is not prejudiced in his defence even at the time of of framing of charge.
21. Another Division Bench in Sukumaran and others vs. State of Kerala : ILR 2005 (2) Kerala 74 considered the decision in Murali's case and many decisions of the Supreme Court relevant Crl.Appeal No.1589/2008 21 on the point. In that case, it was contended that the statements of material witnesses recorded by PWs 14 and 15 were not supplied and it caused extreme prejudice to the accused in shaping their defence. It was admitted by PW16 in evidence that the statements recorded by PWs 14 and 15 were not produced and copies were not furnished to the accused. The State contended that the investigation conducted by PW14 was not fair and impartial and investigation was thereafter entrusted with PW15. Finding that the statements recorded by PW14 and the statements given by the material witnesses were at variance, PW15 recommended for recording the evidence of the witnesses under Section 164 Crl.P.C. and accordingly, their statements were recorded. The trial court found that no prejudice was caused to the accused on account of the non supply of the earlier statements of the material witnesses recorded by PW14. The Division Bench in Sukumaran's case held, placing reliance on the decisions of the Supreme Court, that non supply of statements by itself cannot amount to prejudice, nor will it vitiate the trial. The Division Bench held thus : "In the light of the aforesaid Crl.Appeal No.1589/2008 22 pronouncement of law by the apex court, the earlier decisions of this Court cited at the Bar by the learned counsel for the appellants holding that non supply of statements is itself prejudice and vitiates the trial, may not be reflective of the true statement of the law." It was also held that no prejudice was caused to the accused on account of the non supply of the statements in question.
22. In Narayan Rao vs. State of Andhra Pradesh : AIR 1957 S.C. 737, a three Judge Bench posed the question as :
"Does such an omission necessarily render the entire proceedings and the trial null and void;or is it only an irregularity curable with reference to the provisions of Section 537(a) of the Code? In other words, are the provisions of Section 173(4), read with Section 207A(3) mandatory or only directory?".
Answering the question, the Supreme Court held :
"But we are not prepared to hold that non- compliance with those provisions has, necessarily, the result of vitiating those proceedings and Crl.Appeal No.1589/2008 23 subsequent trial. The word "shall" occurring both in Sub Section (4) of Section 173 and Sub Section (3) of Section 207A, is not mandatory but only directory, because an omission by a police officer, to fully comply with the provisions of Section 173, should not be allowed to have such a far-reaching effect as to render the proceedings including the trial before the Court of Session, wholly ineffective."
23. In Noor Khan vs. State of Rajasthan : AIR 1964 Supreme Court 286, the Supreme Court held :
"(15) The object of Sections 162, 173(4)and 207A(3) is to enable the accused to obtain a clear picture of the case against him before the commencement of the inquiry. The Sections impose an obligation upon the investigation officer to supply before the commencement of the inquiry copies of the statements of witnesses who are intended to be examined at the trial so that the accused may utilize those statements for cross-examining the witnesses to establish such defence as he desires to put up, and also to shake their testimony. Section 161(3) does not require a police officer to record in writing the statements of witnesses examined by him in the course of the investigation, but if he does record in Crl.Appeal No.1589/2008 24 writing any such statements, he is obliged to make copies of those statements, available to the accused before the commencement of proceedings in the court so that the accused may know the details and particulars of the case against him and how the case is intended to be proved. The object of the provision is manifestly to give the accused the fullest information in the possession of the prosecution, on which the case of the State is based, and the statements made against him. But failure to furnish statements of witnesses recorded in the course of investigation may not vitiate the trial. It does not affect the jurisdiction of the Court to try a case, nor is the failure by itself a ground which affects the power of the court to record a conviction, if the evidence warrants such a course. The provision relating to the making of copies of statements recorded in the course of investigation is undoubtedly of great importance, but the breach thereof must be considered in the light of the prejudice caused to the accused by reason of its breach, for Section 537 Code of Criminal Procedure provides, amongst other things that subject to the provisions contained in the Code no finding, sentence or order passed by a Court of competent jurisdiction shall be reversed or altered on account of any error, omission or irregularity in the Crl.Appeal No.1589/2008 25 complaint, summons, warrant, proclamation, order, judgment or other proceedings before or during trial or in any inquiry or other proceedings under this Code, unless such error, omission, irregularity or misdirection has in fact occasioned a failure of justice. By the explanation to Section 537 it is provided that in determining whether any error, omission or irregularity in any proceeding under this Code has occasioned a failure of justice, the Court shall have regard to the fact whether the objection could and should have been raised at an earlier stage in the proceeding."
24. In Shakila Abdul Gafar Khan vs. Vasant Raghunath Dhoble and another : (2003) 7 SCC 749, the Supreme Court held that mere non supply of documents may not be considered prejudicial but the court has not give a definite finding about the prejudice or otherwise.
25. After referring to the decisions of the Supreme Court, the Division Bench in Sukumaran and others vs. State of Kerala :
ILR 2005 (2) Kerala 74 held :
Crl.Appeal No.1589/2008 26
"What emerges from the above decisions is that non supply of statements recorded under Section 161(3) Crl.P.C. by itself cannot amount to prejudice, nor will it vitiate the trial............ It is not enough merely to allege that the accused has suffered prejudice. It should further be pointed out as to how or any what manner, the accused has suffered prejudice."
26. In the present case, the accused did not complain either at the time of committal or at the time of trial before the Sessions Judge that they were not supplied with the copy of the statement of PW9 allegedly recorded by PW11. Even now it is not clear whether PW11 had reduced into writing the statement of PW9. Had the accused raised this contention before the trial court, appropriate directions could have been issued to produce the statement, if any, and to supply the same to the accused. If so, as held in Narayan Rao's case (AIR 1957 SC 737), the Court could reopen the proceedings and insist upon full compliance of the provisions of law. In what manner the accused were prejudiced by the non supply of the alleged statement of PW9 is Crl.Appeal No.1589/2008 27 not indicated. The argument now advanced by the learned counsel for the appellants that the accused could have shaped their defence well, had it been brought out that the deceased was under the influence of alcohol, is without merit, since no question was put to PW9 in cross examination as to whether the deceased was under the influence of alcohol going by the report obtained by him. The postmortem certificate (Exhibit P9) shows that the "stomach was full of rice, white soft food material in a brown medium. No unusual smell."
27. The contention put forward by the learned counsel for the appellants that prejudice was caused to the appellants cannot be accepted at all, in the facts and circumstances indicated above.
28. If copy of a statement recorded under Section 161 of the Code of Criminal Procedure was not furnished to the accused either because it did not form part of the record sent to the court or it was omitted to be supplied to the accused, the fact of non Crl.Appeal No.1589/2008 28 supply of the same could be pointed out either before the committal court or before the Sessions Court, so that the defect, if any, could be rectified. After waiting till the judgment is pronounced and taking up a ground of non supply of a statement under Section 161 only in the appeal would not enable the appellants/accused to contend that there was no fair trial and that they were prejudiced by the non supply of copy of a statement allegedly recorded by the police. Prejudice to the accused is not a thing to be kept secret by the accused and to be taken up only at the time of hearing of the appeal. If the accused was prejudiced by an omission to supply a statement recorded under Section 161 Crl.P.C., he was well within his rights to take the court into confidence and point out the same at the appropriate time. Having not done so, it is too late to contend that due to non supply of a statement of PW9 alleged to have been recorded by the police, prejudice was caused to the accused and it has vitiated the trial. The contention of the accused that there was no fair trial and therefore, they are entitled to be acquitted on that ground is also without merit. Crl.Appeal No.1589/2008 29
29. The learned counsel for the appellants submitted that the prosecution has not explained the injuries on the body of the accused. The learned counsel submitted that the investigating officer did not make any enquiry as to how the first accused sustained injury and whether the deceased or his wife was the aggressor. The learned counsel also relied on the decision in Lakshmi Singh and others vs. State of Bihar : AIR 1976 Supreme Court 2263 and Moideenkutty vs. State of Kerala : 2005(4) KLT SN 77 Case No.105.
30. The learned Public Prosecutor submitted that the investigation revealed that the injury on the hand of the first accused was a self-inflicted one and he got himself admitted in the hospital to make a defence for himself. The learned Public Prosecutor relied on the decision in Bhaba Nanda Sharma and others vs. State of Assam :(1977) 4 Supreme Court cases 396 and Rajender Singh and others vs. State of Bihar :(2000) 4 SCC 298.
31. In the case of Lakshmi Singh and others vs. State of Crl.Appeal No.1589/2008 30 Bihar : AIR 1976 Supreme Court 2263, the accused sustained grievous injuries resulting in compound fracture of fibula bone. He sustained other serious injuries as well. The Supreme Court held thus :
"It seems to us that in a murder case, the non- explanation of the injuries sustained by the accused at about the time of the occurrence or in the course of altercation is a very important circumstance from which the Court can draw the following inferences :
(1) That the prosecution has suppressed the genesis and the origin of the occurrence and has thus not presented the true version;
(2) that the witnesses who have denied the presence of the injuries on the person of the accused are lying on a most material point and therefore their evidence is unreliable;
(3) that in case there is a defence version which explains the injuries on the person of the accused it is rendered probable so as to throw doubt on the prosecution case. The omission on the part of the prosecution to explain the injuries on the person of the accused assumes much greater importance where the evidence consists of interested or inimical witnesses or where the defence gives a version which competes in Crl.Appeal No.1589/2008 31 probability with that of the prosecution one."
32. The decision in Lakshmi Singh was followed in Moideenkutty vs. State of Kerala : 2005(4) KLT SN 77 Case No.105.
33. In Bhaba Nanda Sharma and others vs. State of Assam : (1977) 4 Supreme Court cases 396, the injuries on the person of the accused were minor injuries. The three judge Bench in that case noticed that the accused did not inform the police about the incident in which he sustained injuries. It was held :
"2. ...................... In a case of this nature before an adverse inference is drawn against the prosecution for its alleged suppression or failure to explain the injuries on the person of an accused, it must be reasonably shown that, in all probability, the injuries were caused to him in the same occurrence or as a part of the same transaction in which the victims on the side of the prosecution were injured. The prosecution is Crl.Appeal No.1589/2008 32 not obliged to explain the injuries on the person of an accused in all cases and in all circumstances. This is not the law. It all depends upon the facts and circumstances of each case whether the prosecution case becomes reasonably doubtful for its failure to explain the injuries on the accused........."
34. In Rajender Singh and others vs. State of Bihar :
2000(4) SCC 298, the three judge Bench of the Supreme Court held thus :
"4. So far as the question whether non- explanation of the injuries on accused Rajender ipso facto can be held to be fatal to the prosecution case, it is too well settled that ordinarily the prosecution is not obliged to explain each injury on an accused even though the injuries might have been caused in the course of the occurrence, if the injuries are minor in nature, but at the same time if the prosecution fails to explain a grievous injury on one of the accused persons which is established to have been caused in the course of the same occurrence then certainly the court looks at the prosecution case with a little suspicion on the Crl.Appeal No.1589/2008 33 ground that the prosecution has suppressed the true version of the incident. ................................. .................................................................................. The question was considered by a three-Judge Bench of this Court in the case of Vijayee Singh vs. State of U.P. (1990) 3 SCC 190 : 1990 SCC (Cri) 378 and this Court held that if the prosecution evidence is clear, cogent and credit worthy and the court can distinguish the truth from falsehood the mere fact that the injuries are not explained by the prosecution cannot by itself be a sole basis to reject such evidence and consequently the whole case and much depends on the facts and circumstances of each case. In Vijayee Singh case (1990) 3 SCC 190 : 1990 SCC (Cri) 378 the Court held that non-explanation of injury on the accused person does not affect the prosecution case as a whole.
5. This question again came up before a three-Judge Bench recently in the case of Ram Sunder Yadav vs. State of Bihar (1998) 7SCC 365 :
1998 SCC (Cri) 1630 where this Court reaffirmed the statement of law made by the earlier three Judge Bench in Vijayee Singh case (1990) 3 SCC 190: 1990 SCC (Cri) 378 and also relied upon another three Crl.Appeal No.1589/2008 34
-Judge Bench decision of the Court in Bhaba Nanda Sarma vs. State of Assam (1977) 4 SCC 396 : 1977 SCC (Cri) 602 and as such accepted the principle that if the evidence is clear, cogent and credit worthy then non-explanation of the injury on the accused ipso facto cannot be a basis to discard the entire prosecution case."
35. In the present case, the wife of the deceased (PW1) had stated in the F.I. Statement itself that after the accused attacked and inflicted injuries on the deceased, the first accused inflicted injury on himself with the chopper and got admitted in the hospital. In the cross examination of PW1, she reiterated the same. The investigation also revealed, as spoken to by PW11, the investigating officer, that the injury on the person of the first accused was self-inflicted. The injury on the person of the first accused was not a serious injury. No record has been produced to show as to the nature of the injury. The first accused has no case that he informed the police that he was attacked by the deceased and in the course of incident he sustained injury. In the statement given by the first accused under Section 313 of the Crl.Appeal No.1589/2008 35 Code of Criminal Procedure, he stated that a scuffle ensued between him and the deceased and at that time, he sustained injuries from the chopper in the possession of the deceased. He also stated that he does not know as to how the deceased sustained injuries. There is no case for the first accused in his 313 statement that the deceased was the aggressor and he attacked the first accused with a chopper. The explanation offered by the prosecution is acceptable in the light of the evidence of PW1, her version in the F.I. Statement and also the evidence of the investigating officer.
36. The learned counsel for the appellants contended that even assuming that the prosecution case is true, only an offence under Section 304 Part II is made out. The evidence in the case clearly indicate that the first accused attacked the deceased with MO1 chopper. The deceased as well as the first accused are coconut tree climbers. The accused is well aware of the use of chopper meant for cutting coconuts, the sharpness of the same and the effect of a blow with that chopper. The nature of Crl.Appeal No.1589/2008 36 the injuries sustained by the deceased, as evident from the postmortem certificate, would improbablise the case of the accused that he had no intention of causing death or the intention of causing such bodily injury as is likely to cause death. Section 300 is clearly attracted in the case which makes the offence punishable under Section 302 of the Indian Penal Code.
37. In the facts and circumstances mentioned above, we confirm the conviction and sentence imposed by the court below on accused No.1. However, in the facts and circumstances, the sentence of accused No.2 under Sections 447 and 323 IPC is reduced to simple imprisonment for a period of one month each. Accused No.2 surrendered before Court on 26.10.2005 and she was released on bail on 26.11.2005. The court below had held that the sentence of accused No.2 shall run concurrently and we confirm the same with the result that the imprisonment suffered by the second accused would be sufficient to satisfy the sentence imposed on her.
Crl.Appeal No.1589/2008 37
Accordingly, the Criminal Appeal, as regards appellant No.1 (accused No.1), is dismissed. As regards appellant No.2 (accused No.2), the conviction is confirmed and the Criminal Appeal is partly allowed, modifying the sentence as indicated above.
K.T.SANKARAN JUDGE M.L.JOSEPH FRANCIS JUDGE csl