Bombay High Court
Satish Panchram Hirwe vs The State Of Maharashtra on 15 July, 2024
Author: R. G. Avachat
Bench: R. G. Avachat
2024:BHC-AUG:14407-DB
1 APEAL105.2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CRIMINAL APPEAL NO. 105 OF 2019
Shrikant @ Rama s/o Narayan Chavan,
Age : 23 years, Occu : Business,
R/o. Ekta Nagar, Pathri, Dist. Parbhani. ...Appellant
(Orig. Accused)
Versus
The State of Maharashtra ...Respondent
.....
Mr. Sudarshan J. Salunke - Advocate for the Appellant
Mrs. S. N. Deshmukh - APP for respondent/State
.....
AND
CRIMINAL APPEAL NO. 132 OF 2021
Satish s/o Panchram Hirwe,
Age : 26 years, Occu : Business,
R/o. Ekta Nagar, Pathri,
Tq. Pathri, Dist. Parbhani. ...Appellant
(Orig. Accused No.2)
Versus
The State of Maharashtra,
through Pathri Police Station,
Dist. Parbhani. ...Respondent
.....
Mr. C. V. Dharurkar - Advocate [appointed] for the Appellant
Mrs. S. N. Deshmukh - APP for respondent/State
.....
CORAM : R. G. AVACHAT
AND
NEERAJ P. DHOTE, JJ.
RESERVED FOR JUDGMENT ON : 20.06.2024
JUDGMENT PRONOUNCED ON : 15.07.2024
2 APEAL105.2019.odt
JUDGMENT [Per Neeraj P. Dhote, J.] : -
1. Both these Appeals filed under Section 374(2) of the Code
of Criminal Procedure, 1973, are against the Judgment and Order dated
18.01.2019 passed by the learned Sessions Judge, Parbhani in Sessions
Case No. 65 of 2016, convicting the Appellants for the offence
punishable under Sections 302, 364, 392 r/w 397, 201 r/w 34 of the
Indian Penal Code [hereinafter referred to 'IPC'] and sentencing them as
follows : -
Sr. No. Offence Sentence
1. S.302 r/w S.34 IPC Imprisonment for life and fine of Rs.10,000/-, in
default of payment of fine, to suffer further rigorous
imprisonment for two years.
2. S. 364 r/w S.34 IPC Rigorous imprisonment for five years and fine of
Rs.5,000/-, in default of payment of fine, to suffer
further rigorous imprisonment for six months.
3. S.392 r/w S.397 IPC Rigorous imprisonment for five years and fine of
Rs.10,000/-, in default of payment of fine, to suffer
further rigorous imprisonment for one year.
4. S.201 r/w S.34 IPC Rigorous imprisonment for three years and fine of
Rs.5,000/-, in default of payment of fine, to suffer
further rigorous imprisonment for three months.
2. The Prosecution's case as seen from the Police report is as
under : -
2.1. On 08.02.2016, Somnath Apparao Mode [hereinafter
referred to 'deceased'] came to the jewellery shop of his nephew Sachin
@ Ramesh Gurulingappa Mode situated at Pathri, Dist. Parbhani. The
nephew handed over him gold ornaments weighing 40 tolas, 5 kg silver
3 APEAL105.2019.odt
and cash amount of Rs.5.00 lakh. Thereafter, deceased proceeded
towards Parbhani in a Swift VDI Car bearing No.MH-22/U-6547 with
Appellant Shrikant @ Rama Chavan (hereinafter referred to as accused
no.1). At Gitanjali hotel at Pathri, Appellant Satish Panchram Hirwe
(hereinafter referred to as accused no. 2) joined them. They all went to
one Hotel Rajgad situated at Manwat Road, Parbhani, where the
Appellants made the deceased consume liquor and thereafter they took
him in the car and proceeded towards Parbhani. While proceeding, they
stopped vehicle near Tadborgaon around 23:00 hrs on the pretext of
urination. While in the car, accused no. 2 caught hold of both the hands
of deceased and accused no. 1 slit the throat of deceased by using knife,
which resulted in his death. Thereafter, both the accused took the gold
and silver ornaments as well as car from the deceased and threw his
dead body in a well situated in the agricultural field of one Namdeo
Dhana Rathod near Kuppa Pati. The Appellants burnt the blood stained
clothes of the deceased, blood stained Car Mat and caused damage to
the car in the Kuslamb Ghat by igniting fire. Accused Nos. 3 and 4, who
are acquitted, received the gold and silver ornaments from the
appellants.
2.2. Since deceased did not return home, his nephew (P.W.1)
lodged missing report with Pathri Police Station on 09.02.2016. On
13.02.2016, he (P.W.1) received a phone call from the Police informing
4 APEAL105.2019.odt
him that one dead body was found in the well. The dead body was that
of Somnath Apparao Mode. The valuables which the deceased was
sporting, were not found on the dead body. The inquest was drawn.
The body was sent for post mortem. The last rites were performed and
thereafter P.W.1 lodged report with the Police and Crime bearing No.
40/2016 came to be registered with Pathri Police Station. During the
investigation, the Appellants and the acquitted accused came to be
arrested. The gold ornaments and the vehicle came to be seized. The
statements of witnesses were recorded. The knife used in the crime
came to be seized at the instance of accused no. 2. The clothes of the
accused came to be seized. The seized muddemal was referred for
examination to the Chemical Analyzer. It was revealed from the
investigation that, with the intent to rob the deceased, the Appellants
abducted the deceased, committed his murder, disposed of body as well
as the vehicle and thereafter they were provided shelter by the acquitted
accused and, therefore, the Charge-Sheet came to be filed against the
Appellants and the two acquitted accused.
3. On committal of the case, the learned Sessions Court
framed the Charge below Exh. 40 against accused nos. 1 and 2 for the
offence punishable under Sections 364 r/w 34, 302 r/w 34, 392 r/w
397, 201 r/w 34, and for the offence punishable under Sections 212 r/w
34 and 412 r/w 34 of the IPC against two acquitted accused. The
5 APEAL105.2019.odt
Appellants and the acquitted accused denied the Charge and claimed to
be tried.
4. To prove the Charge, prosecution examined in all 18
witnesses and brought on record the relevant documents. After the
prosecution closed its evidence, the learned trial Court recorded the
statements of the Appellants and the acquitted accused under Section
313(1)(b) of the Code of Criminal Procedure. After hearing both the
sides and appreciating the evidence on record, the impugned Judgment
and Order came to be passed convicting accused Nos. 1 and 2 and
acquitting accused Nos. 3 and 4.
5. It is submitted by the learned advocate for the Appellants
that the case is based on circumstantial evidence. Though informant
lodged report against the Appellants that the deceased accompanied the
appellants on the fateful night, appellant no. 2 is not named in the
missing report. Since accused no. 1 was a flourishing jeweller, he was
falsely implicated in the offence by the informant due to business rivalry.
There is a delay in lodging the report. No motive has been brought on
record by the prosecution. Though the recovery is shown at the instance
of the accused, the ornaments were not having the Hallmark of the
informant's shop, therefore, the said recovery was not that of the
ornaments which were in the possession of the deceased. It is
6 APEAL105.2019.odt
unimaginable that after so many days from the date of the incident, the
Appellants would carry such quantity of ornaments in their pant pocket.
No identification of the recovered articles was made by mixing them
with the similar articles. There is four days' delay in the discovery. The
places which according to the prosecution were pointed out by the
Appellants were already known to the Police and, therefore, it cannot be
relevant under Section 27 of the Evidence Act. There is no evidence that
muddemal articles were sealed so as to rule out the possibility of
tampering. The circumstances brought on record by the prosecution do
not conclusively establish the Charge against the Appellants and the
conviction recorded by the learned trial Court is required to be set aside
and the Appellants are entitled for the acquittal. In support of his
submissions, he relied upon the Judgments, which would be considered
in the later part of this Judgment.
6. It is submitted by the learned APP that the informant
(P.W.1) has given the reasons for the delayed report. Informant had seen
both the Appellants lastly with the deceased and, therefore, burden
shifts on the Appellants. The informant identified the ornaments which
were seized from the possession of the Appellants, as the same
ornaments which he had given to the deceased soon before the incident.
The weapon i.e. knife used in the crime is seized at the instance of
Accused No. 2. The reports of chemical analysis show blood of the
7 APEAL105.2019.odt
deceased on the articles. The prosecution has proved the circumstances
which point towards the involvement of the Appellants in the Crime and
the learned trial Court has rightly convicted them. He submits that the
Appeals may be dismissed.
HOMICIDAL DEATH : -
7. The evidence of PW1 - Sachin @ Ramesh show that
deceased was his uncle. Since deceased did not return home after
leaving their shop in the evening of 08.02.2016, he lodged missing
report in the evening of 09.02.2016. On 13.02.2016, he was asked to
come at village Kuppa as one dead body was found in a well.
Accordingly, he went to the said spot. The dead body was removed from
the well and it was of Somnath Apparao Mode. He noticed injury on the
neck of dead body, which was caused by a sharp weapon. The
ornaments which the deceased was sporting were missing.
7.1. The evidence of P.W.8 - Siddhaling Gurulingappa Mode
show that he is the real brother of P.W.1 - Sachin @ Ramesh
Gurulingappa Mode. On 13.02.2016, Pathri Police called him at Kuppa
Phata. He reached there. He was called to act as a panch for the
inquest. There were injuries and white spots on the dead body. The
inquest Exh. 91 was drawn. The clothes of the deceased were seized
under the panchanama at Exh. 92. The clothes at Article 'W' to 'W-3'
were the same. The panchanama of spot at Exh. 94 was drawn, which
was the agricultural field having one well in a dilapidated condition.
8 APEAL105.2019.odt
8. The evidence of P.W.10 - Omprakash Gurulingappa Mode,
who is the real brother of P.W.1 - Sachin @ Ramesh, show that on
13.02.2016, he came to know that vehicle of their uncle was found in a
burnt condition in Kusalamb Ghat. They were called by the Police
Officer at Kuppa. They went on the spot. The body of his uncle
(Somnath Apparao Mode) was found in a well at Kuppa Phata, which
was removed. He noticed injury on the neck. The ornaments which the
deceased was sporting were missing.
9. The evidence of P.W.12 - Priyanka Laxman Zade show that
she was the Medical Officer at Primary Health Centre [in short 'PHC'],
Kuppa, Tq. Wadwani, Dist. Beed. On 13.02.2016, she performed post
mortem on the dead body of Somnath Mode which was brought to the
PHC. On examination of dead body, she found that the rigor mortis was
absent. The body was partly decomposed. There was greenish
discolouration over both iliac. Peeling of skin was present around eyes,
both thighs laterally, back, right ankle, soles and palms. Left upper limb
was abducted as shoulder joint and flex at elbow joint. Lower limbs
both extended at hip joint and knee joint. On internal examination, she
found cut throat injury (incise wound) of 7.5 x 2.5 cm on left anterio
lateral side of neck with clear margin. The depth of wound was 4 cm
near right side and 2 cm near left side. Tailing present on lateral side
and with transection of thyroid cartilage and larynx. Cutting through
9 APEAL105.2019.odt
the sin, superficial fascia, platysma sternocleido mastoid muscle on left
side, left irregular jugular vein, left carotid artery.
9.1. The further evidence of Medical Officer show that all other
organs were congested and intact. On examination of abdomen, she
found minimal distension with gases and some semi digested food
present in small intestine. In large intestine, minimal distension with
gases with fecal matter. The time of death was estimated six hours since
last meal. The samples were collected for chemical analysis. She found
the cause of death as 'hemorrhage due to grievous injury to neck
structures due to cut throat injury (incise wound)'. The post mortem
report at Exh. 108 was prepared. The injuries were sufficient to cause
death in ordinary course of nature, even if timely treatment was given.
The injuries mentioned in Column No. 17 were possible by use of Article
'9' knife.
10. The cross-examination of the aforesaid witnesses show that
the aforesaid evidence was not seriously disputed. The evidence of
aforesaid witnesses is corroborated by the inquest and the post mortem
report. Even during arguments, the homicidal death of Somnath Mode
is not disputed. On the basis of this evidence, the Prosecution has
established that death of Somnath Mode, who was the uncle of PW1-
Sachin @ Ramesh, PW8 - Siddhaling Mode and PW10 - Omprakash
Mode, was Homicidal.
10 APEAL105.2019.odt
11. Undisputedly, the case is based on circumstantial evidence.
The circumstances upon which the Prosecution based its case are (a) last
seen together, (b) discovery / recovery under Section 27 of the Indian
Evidence Act and (c) Chemical Analysis report. The learned advocate
for the Appellants relied upon the Judgment in the case of Shailendra
Rajdev Pasvan and others Versus State of Gujarat and others, reported in
(2020) 14 SCC 750, wherein settled principles in respect of the case
based on circumstantial evidence are reiterated i.e. (i) that every link in
the chain of circumstances necessary to establish the guilt of the accused
must be established by the prosecution beyond reasonable doubt and (ii)
all the circumstances must be consistent pointing out only towards the
guilt of the accused. There is also reference of the previous judgments
of the Hon'ble Apex Court in respect of the said principles. There cannot
be any dispute in respect of the above settled position in law which
exists right from the case of Sharad Birdhichand Sarda v State of
Maharashtra, (1984) 4 SCC 116.
[a] LAST SEEN : -
12. On this point, learned advocate for the Appellants cited the
judgment in the case of Kanhaiyalal Versus State of Rajasthan, (2014) 4
SCC 715, in support of his submission that this circumstance does not by
itself necessarily lead to inference that accused committed crime.
11 APEAL105.2019.odt
13. According to P.W.1 - Sachin @ Ramesh, he was running a
jewellery shop in the name and style as 'Shraddha Jewellers' at Pathri.
Deceased came to his shop in a four wheeler on 08.02.2016. He handed
over him 40 tola gold, 5 kg silver and cash amount of Rs. 5.00 lakh and
thereafter deceased left for Parbhani at about 08:30 p.m. accompanying
the Appellants. He received a telephonic call of his aunt [P.W.2] i.e. wife
of deceased at about 10:30 p.m. informing him that the deceased did
not return home. They searched for deceased. They even searched for
deceased with the relatives, but, in vain. On 09.02.2017, at around
08:30 p.m., he lodged a Missing Report with Pathri Police Station, which
is at Exh. 51. From the cross-examination, it is seen that there was no
reference in the Missing Report that his uncle carried gold and silver
with him.
14. As per evidence of P.W.10 - Omprakash Mode, he himself
and his brother P.W.1 - Sachin @ Ramesh were looking after their
jewellery shop and deceased was their uncle who was working as a
teacher at Karanji Kharba, Tq. Manwat and was residing at Parbhani.
Deceased used to come to the said shop everyday for collecting and
carrying with him the ornaments in his four wheeler. On 08.02.2016,
deceased came to the shop at 08:00 p.m. Approximately 40 tola gold, 2
to 2½ kg silver and cash amount of Rs.5.00 lakh, collected by selling
12 APEAL105.2019.odt
food grains, were handed over to the deceased and the deceased left
with Appellant No. 1 in his four wheeler. At about 10:00 pm., he
received a phone call from his Aunt [P.W.2] that the deceased did not
return home. They tried to call him but could not connect. They
searched for him in the night and also on the next day, however, in vain.
He called Appellant No. 1, who picked up the call and informed him that
he was at Tuljapur and avoided to answer the questions. In the evening
of next day, they lodged the Missing Report with Pathri Police Station.
15. The wife of deceased, namely, Mandakini Somnath Mode is
examined as P.W.2. Her evidence show that at the time of incident, she
was residing with deceased. Deceased was a Teacher by profession. The
jewellery shop at Pathri was in her name as 'Shraddha Jewellers'. On
08.02.2016, her husband (deceased) left the house to attend the duty in
his four wheeler, however, he did not return home till 09:00 p.m. She
tried to contact him on his mobile phone, however, it was not
established. Her nephew [P.W.1] also attempted to call, however, it was
not connected. They searched for deceased with relatives, but, in vain.
On the next day, her nephew [P.W.1] lodged the missing report.
15.1. The evidence of P.W.10 - Omprakash Mode show that he did
not corroborate the evidence of P.W.1 - Sachin @ Ramesh that both the
Appellants accompanied the deceased. Therefore, there is variance in
13 APEAL105.2019.odt
the evidence of both these witnesses on the point as to with whom the
deceased left their jewellery shop.
16. Secondly, both the witnesses i.e. P.W.1 and P.W.10 deposed
about receiving a phone call from the wife of deceased (P.W.2) in the
night of 08.02.2016 inquiring about her husband i.e. the deceased.
Even the evidence of P.W.2 show that she called P.W.1 and inquired about
her husband. The evidence of these three (3) witnesses nowhere show
that P.W.1 - Sachin @ Ramesh Mode and P.W.10 - Omprakash Mode
informed P.W.2 - Mandakini Mode that deceased had come to their shop
and left with the Appellants. It would have been the most natural
conduct on the part of P.W.1 and P.W.10 to inform P.W.2 about the same
when she had specifically called to inquire about the deceased. Not
informing about the deceased to P.W.2 by P.W.1 and P.W.10 leads us to
draw an adverse inference in respect of prosecution case that the
deceased was lastly seen with the Appellants.
17. From the evidence of aforesaid three witnesses i.e. P.W.1,
P.W.2 and P.W.10, it is clear that P.W.1 lodged missing report [Exh.51]
with Pathri Police Station on the next day i.e. 09.02.2016. Admittedly,
the said missing report is lodged at the 24 th hour from the time the
deceased left the jewellery shop. P.W.1 admits that, till 08:30 p.m. of
next day the report was not lodged. It is, therefore, clear that for the
14 APEAL105.2019.odt
first time the Missing Report was lodged at 24 th hour since the deceased
went missing. From the said evidence it becomes clear that for 24 hours
P.W.1 and P.W.10 did not disclose to anyone that deceased left their
jewellery shop in the company of Appellant No. 1 or the Appellants. This
conduct makes us to draw adverse inference in respect of prosecution's
case that the deceased was lastly seen with the Appellants.
18. The evidence of P.W.1 and P.W.10 show that Appellant No. 1
was dealing in jewellery and was having the jewellery shop in front of
their shop. Had the deceased left with Appellant No. 1 or both the
Appellants, it would have been natural conduct on the part of these two
witnesses to inquire with Appellants about the deceased. The evidence
of P.W.1 nowhere show that he contacted Appellant No. 1 or Appellant
No. 2 in that regard. The evidence of P.W.10 that he called the Appellant
No. 1 who informed him that he was at Tuljapur and avoided to answer
his questions, was an improvement from his previous statement, which
is proved from the evidence of P.W.18, who recorded the statement. This
unnatural conduct on the part of these two witnesses makes us to view
their evidence that deceased was lastly seen with the Appellants with
doubt.
19. Admittedly, the crime came to be registered on the report
[FIR] lodged by P.W.1 on 14.02.2016. The same is at Exh. 52. As
15 APEAL105.2019.odt
already discussed while dealing with the circumstance of homicidal
death that the body of deceased was found on 13.02.2016. The
Advocate for Appellants relied on the judgment in the case of Thulia Kali
Versus The State of Tamil Nadu, (1972) 3 SCC 393, wherein the object
of insisting upon prompt lodging of the report to the Police is considered
and also that delayed First Information Report quite often results in
embelishment which is a creature of afterthought. Undisputedly, P.W.1
stated in the report [FIR] that the deceased took with him 40 tola gold,
5 kg. silver and cash amount of Rs. 5.00 lakh and accompanied both the
Appellants. Admittedly, P.W.1 did not mention in the missing report at
Exh. 51 that the deceased carried with him gold and silver. It is only to
the effect that deceased left the shop carrying cash of Rs. 5.00 lakh, with
Appellant No. 1. This clearly show material inconsistency in the missing
report and FIR.
20. There is one more aspect which creates reasonable doubt
about the case put forth by the informant [P.W.1]. The evidence of P.W.17
- Vitthal Panditrao Katare show that, at the relevant time, he was
attached to the Local Crime Branch (LCB) at Parbhani and the Police
Inspector - Sanjay Hibare directed him and other policemen to conduct
inquiry in the missing report and on 13.02.2016, he took Appellant No.
1 in his custody at Pune. That time, Appellant No. 1 was carrying one
bag having gold and silver ornaments.
16 APEAL105.2019.odt
21. The evidence of P.W.18 - API Ajaykumar Laxminarayan
Pande - the Investigating Officer, show that on 14.02.2016, he received
investigation of this crime and on the basis of Report submitted by
P.W.17, he arrested accused no. 1 under the panchanama at Exh. 136. It
is, therefore, clear that Appellant No. 1 was taken into custody by LCB
on 13.02.2016 and on 14.02.2016, he was arrested. From the above
discussion it is clearly established that only after Appellant No. 1 was
apprehended, P.W.1 lodged report with the Police that deceased left his
shop with the Appellants on 08.02.2016 carrying gold and silver
ornaments & cash amount of Rs.5.00 lakh with him and the Appellants
murdered him. The evidence of P.W.1 further go to show that, in
supplementary statement dated 20.02.2016, he stated that gold
ornaments worth Rs. 3,62,000/- were stolen from his shop and again in
the supplementary statement dated 30.04.2016 he stated that the gold
ornaments worth Rs. 8,47,150/- were stolen from his shop.
22. From the above discussion, it is clear that P.W.1 went on to
develop the story or kept adding in the story. At the cost of repetition,
for 24 hours he and his brother kept mum and did not disclose anyone
that the deceased accompanied Appellant No.1 or the Appellants.
Secondly, in the missing report he names Appellant No. 1 as the one
who accompanied the deceased and states that the deceased carried Rs.
17 APEAL105.2019.odt
5.00 lakh from him. Thirdly, he did not lodge any report immediately on
13.02.2016 when dead body was found in the well. Though he deposed
that he ought to have filed report on 13.02.2016 but due to ill-health of
his Aunt (P.W.2) he could not approach the Police, it is difficult to digest
this version in the light of his evidence that there were several members
in his family. The evidence on record go to show that P.W.10 and P.W.8
were his brothers. Despite this, there was no prompt Report. Fourthly, it
is only after Accused No.1 was taken into custody, P.W.1 lodged the
report with Police with the version that deceased left his shop with gold
and silver ornaments and cash amount of Rs.5.00 lakh, accompanied by
both the Appellants.
23. There is one more aspect which creates doubt about
prosecution's story. According to P.W.1 - informant, deceased asked for
Rs. 5.00 lakh for his shop and, therefore, he gave the said amount.
However, the evidence of P.W.2-Mandakini, who was the wife of the
deceased, show that the said shop under the name and style 'Shraddha
Jewellers' is in her name and owned by her. When the shop which was
run by P.W.1 was owned by the wife of deceased, there was no occasion
for deceased to ask for such an amount for his shop.
24. From the above discussed evidence on record, the
prosecution's case and the evidence that the deceased lastly left in the
18 APEAL105.2019.odt
company of Appellants or was lastly seen in the company of the
Appellants is required to be seen with doubt. The evidence of P.W.1 and
P.W.10 on the point of last seen together does not inspire confidence. No
reliance can be placed on such inconsistent evidence led by the
prosecution on the point of last seen. Thus, in our considered view, the
circumstance of last seen together is not firmly and conclusively
established by the prosecution.
SEIZURE OF ORNAMENTS : -
25. According to the prosecution, the Appellants were found in
possession of gold and silver ornaments. As per evidence of P.W.17 -
Katare, he apprehended Appellant No. 1 at Pune and found one bag
containing gold and silver ornaments in his possession. According to
him, the gold ornaments comprised of ladies finger rings, gents finger
rings, golden beads, nose rings, golden beads of different shapes, seven
piece pendent, ear tops, silver finger rings. Whereas, P.W.4 - Gajanan
Ramkishan Waghmare in his evidence deposed that on 14.02.2016, he
acted as a panch in Pathri Police Station. The Police Officer, Jeweller -
Prabhakar Udawant (PW16), P.W.1 - Sachin @ Ramesh and Appellant
No. 1 - were present. Appellant No. 1 was possessing gold in his
pant pocket comprising gold necklace, gold beads, mangalsutra
pendents, bormal, some silver ornaments and cash amount of Rs.
10,000/-, which was removed.
19 APEAL105.2019.odt
26. There is complete variance in the evidence of P.W.17 and
P.W.4. According to P.W.17, Appellant No. 1 was possessing gold
ornaments in one bag and according to P.W.4, the ornaments were in his
pocket. The prosecution is unable to throw light on these material
aspects.
27. So far as Appellant/Accused No. 2 is concerned, according
to P.W.5 - Sarjerao Anantappa Patne, he acted as a panch on 25.02.2016.
He was called by Police near Renuka Goddess Temple at Mahur. Police,
accused no. 2, P.W.5 and his friend were present there. Appellant No. 2
was possessing gold articles in his pocket comprising gold beads, viz.
ashtapailu, seven piece pendent, ear tops, earrings, finger ring and
mangalsutra pendent. Cash amount in the form of 24 currency notes of
denomination of Rs. 500/- and one phone was found with Appellant
No.2. The P.W.18 - Ajaykumar Laxminarayan Pande - Investigating
Officer deposed of arresting Appellant No. 2 on 26.02.2016. According
to him, the gold ornaments of Rs. 9,80,287/- were seized by the Police
Constable of LCB from the possession of Appellant No. 2.
28. It is strange that such quantity of valuables were being
carried by the Appellants in their pant pocket. Admittedly, Appellant
No. 1 was having his Jewellery Shop. Mere possession of such valuable
20 APEAL105.2019.odt
with the Appellants is not sufficient. It is only when the valuables found
in their possession was relating to the Crime, it will be an incriminating
circumstance.
29. The evidence of P.W.1 show that, during his evidence before
the learned trial Court, he was shown the gold and silver ornaments
seized in the crime and he identified the same. In his cross-examination,
he admitted that the Police had not shown him the gold and silver
ornaments by mixing them with other ornaments. Learned advocate for
the Appellants relied on the judgment in the case of Ashish Jain v.
Makrand Singh and Ors., 2019 Cri.L.J. 1316, in support of their
submission that identification of the ornaments without mixing them
with similar or identical ornaments was not in accordance with due
procedure. There cannot be dispute on the said aspect.
30. Moreover, the evidence of P.W.1 show that the articles which
were prepared in his shop were having Hallmark of his shop and when
small beads or big beads were prepared, they were not having hole. His
evidence show that the beads which were shown to him were old and
having hole and there was no Hallmark of his shop on the ornaments.
His evidence show that the old beads were not have shining. His
evidence show that the articles which he identified during his evidence,
did not bear the Hallmark of his shop.
21 APEAL105.2019.odt
31. The further evidence of P.W.1 show that he did not provide
the list of pledged ornaments to the police. The evidence of P.W.18-API
Pande show that no document was seized from the shop of informant
(P.W.1). His evidence further show that he issued a notice to the
informant (P.W.1) to submit documents, but he did not produce any
receipt or document from his shop. His evidence further show that
neither he visited the informant's shop nor had he verified the
documents, stock register or sale or purchase receipts. His evidence
further corroborate the evidence of P.W.1 that there was no Hallmark on
the articles which were seized during the investigation. Further, the
evidence of P.W.4 - Gajanan Waghmare show that when the ornaments
were seized from the possession of Appellant No. 1, P.W.1 informant was
present in the Police Station.
32. With the above discussed evidence on record, it is clear that
the prosecution has failed to establish that the ornaments/valuables
found in the possession of the Appellants or seized during the course of
investigation were that of the informant / P.W.1 or that they were from
the shop of the informant. Thus, possession of the valuables from the
possession of Appellants cannot become an incriminating circumstance.
DISCOVERY / RECOVERY
33. Evidence of P.W.3 - Vilas Punjaji Anandrao show that on
17.02.2016, he acted as a panch. Appellant No. 1 gave a statement that
22 APEAL105.2019.odt
he would show the places of alleged incident and his memorandum in
that regard was prepared at Exh.66. Appellant No. 1 showed the places
which included the jewellery shop, namely, 'Shraddha Jewellers' of P.W.2
and the well wherein the dead body was found. P.W.18 - API Pande also
deposed on the same lines. The evidence on record clearly show that the
Police knew those places and, therefore, it cannot be the discovery under
Section 27 of the Evidence Act. As regards the other places, there is no
evidence that anything was recovered or seized at the instance of
Appellant No. 1. Thus, the said evidence will not be relevant.
34. Further, the evidence of P.W.3 show that on 19.02.2016,
Appellant No. 1 gave statement to show the places where the blood
stained clothes were destroyed and Memorandum at Exh.68 to that
effect was prepared. Appellant No. 1 led them to a place i.e. Kaij -
Ambajogai road, which was used for throwing the waste material, from
where the police seized one half burnt rubber mat, one half burnt
spectacle, one half burnt pen and ash of burnt clothes under the
panchanama at Exh.69. However, his evidence nowhere show that the
said articles were sealed.
35. P.W.18 - API Pande deposed of seizure of one half burnt
rubber mat having blood stains, one half burnt spectacle, one pen and
ash of burnt clothes at the instance of Appellant No. 1 on 19.02.2016
23 APEAL105.2019.odt
pursuant to his disclosure statement. Even his evidence nowhere show
that the said articles were sealed.
36. The said discovery of the articles as deposed by P.W.3 and
P.W.18 receives dent from the evidence of P.W.3, wherein he deposed that
P.W.18- API Pande disclosed him that the accused had disclosed him
some places and they have to visit those places. From this, the presence
of panch witness at the time of disclosure statement by the Appellant is
required to be seen with doubt. Further, his evidence show that the
column of place in the Memorandum was blank.
37. P.W.4 - Gajanan Waghmare, who acted as a panch on
14.02.2016 when Appellant No. 1 was brought to the Police Station
deposed in his further evidence that, on 21.02.2016 he was called at
Pathri Police Station where another panch and informant (P.W.1) were
present and the Police had shown half burnt pen and half burnt
spectacle and the informant (P.W.1) identified the said articles as that of
his uncle (deceased) and Panchnama at Exh. 81 was prepared to that
effect.
38. From the above discussed evidence, it becomes clear that
the said half burnt articles were not sealed and were shown to the
informant. From this, the submission of the learned advocate for the
24 APEAL105.2019.odt
Appellants that the possibility of tampering with these articles cannot be
ruled out, cannot be brushed aside. From the above discussed evidence,
the CA report indicating blood group 'A' on the half burnt mat is liable to
be discarded as there is no substantive evidence that the articles were
having blood stains and that the said articles were sealed. The evidence
clearly show that they were opened and shown in the Police Station.
Thus, the said evidence of discovery/recovery at the instance of
Appellant No. 1 will not be relevant and takes the prosecution's case
nowhere.
39. The evidence of P.W.3 - Anandrao show that on 26.02.2016,
Appellant No. 2 gave statement that he will show the places where the
weapon of offence was thrown ( only admissible part is to be considered )
and article 'O' knife was seized at his instance from one agricultural field
under the Memorandum at Exh.74 and Seizure Panchanama at Exh.75.
The evidence of P.W.18 - API Pande is also on the same lines. This
evidence is liable to be discarded in view of P.W.3's evidence that the said
places were known to him, to another panch and to PW18 - API Pande
prior to 26.02.2016. Moreover, the evidence of both these witnesses
nowhere show that there were blood stains on the said knife and it was
sealed after it was seized. Thus, the evidence in the nature of CA report
showing stain of blood group 'A' on the knife will not be relevant.
25 APEAL105.2019.odt
40. Though the evidence of P.W.4 - Waghmare show that
Appellant No. 1 produced his baniyan, which was article 'O1', his
evidence nowhere show that the said baniyan was having blood stains
and it was sealed. Even otherwise, the CA report indicating Human
Blood on the baniyan would not be of any assistance for the prosecution
as the result of analysis is shown to be inconclusive.
41. In view of the above discussion, the evidence or
circumstance in the nature of discovery/recovery and seizure is liable to
be rejected and will not be relevant under Section 27 of Evidence Act.
MOTIVE :-
42. Though according to P.W.18 - API Pande, the deceased was
abducted by the Appellants with intent to commit robbery, the evidence
of P.W.1, who was the nephew of deceased, show that there was no
previous enmity between his family and Appellant No. 1. Even the
evidence of P.W.10, who is the brother of P.W.1 informant show that
there was no previous enmity between him and Appellant No. 1. There
is no evidence that Appellants had any motive to commit the Crime in
question. Thus, the prosecution has failed to establish the Motive in the
Crime.
26 APEAL105.2019.odt
CONCLUSION :-
43. On scrutiny and evaluation of the evidence on record as
discussed above, we hold that the prosecution has miserably failed to
conclusively prove the circumstances to link the Appellants with the
crime. The circumstances brought on record by the prosecution, as
discussed above, do not conclusively prove the Charge against the
Appellants. The evidence of other witnesses takes the case of
prosecution no further. In the backdrop of the above discussion, it is not
possible to maintain the conviction and sentence of the Appellants
recorded by the learned trial Court. Consequently, we pass the following
order : -
ORDER
[i] The Appeals are allowed.
[ii] The conviction and sentence recorded by the learned
Sessions Judge, Parbhani, in Sessions Case No.65 of 2016, vide Judgment and Order dated 18.01.2019, convicting the Appellants for the offence punishable under Sections 302, 364, 392 r/w 397, 201 r/w 34 of the Indian Penal Code and sentencing them as referred to in foregoing paragraph no.1, is quashed and set aside.
[iii] The Appellants are acquitted of the offence punishable under Sections 302, 364, 392 r/w 397, 201 r/w 34 of the Indian Penal Code .
27 APEAL105.2019.odt [iv] The Appellants be set at liberty, if not required in any other case.
[NEERAJ P. DHOTE] [R. G. AVACHAT]
JUDGE JUDGE
SG Punde
Signed by: Sandeep Gulabrao Punde Designation: PS To Honourable Judge Date: 16/07/2024 14:59:52