ASHOKSINH JAYENDRASINH Vs THE STATE OF GUJARAT
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001123-001123 / 2010
Diary number: 19389 / 2009
Advocates: RUCHI KOHLI Vs
HEMANTIKA WAHI
REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1123 OF 2010
ASHOKSINH JAYENDRASINH …..Appellant
VERSUS
STATE OF GUJARAT …..Respondent
J U D G M E N T
R. BANUMATHI, J.
This appeal arises out of the judgment dated 05.03.2009
passed by the High Court of Gujarat at Ahmedabad in Criminal
Appeal No.10 of 2001 in and by which the High Court affirmed the
conviction of appellant-accused No.1 under Section 302 IPC read
with Section 34 IPC and the sentence of life imprisonment
imposed upon him. The High Court also affirmed the conviction of
the appellant under Section 307 IPC read with Section 34 IPC
and under Section 25(c) of the Arms Act and the sentence of
imprisonment imposed upon him. The High Court acquitted the
appellant for the offence under Section 3(1)(x) of the Scheduled
Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
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2. Brief facts which led to filing of this appeal are:-
On 23.11.1997 at about 09.00 PM, accused Nos.1 to 5
along with their servant (accused No.6) and another one accused
gathered themselves and started ploughing the disputed road
with a tractor for which a civil suit in Regular Suit No.131 of 1997
filed by complainant-Somabhai Rupabhai (PW-3) against
appellant-accused No.1 and accused No.3 was already pending
before the Court of Civil Judge, Modasa. According to the
prosecution, the said road was used by the complainant and his
family members for going to and fro. On the date of incident i.e.
on 23.11.1997 at about 09:00 PM, when accused persons were
ploughing the road, the complainant and his family members
intervened and prevented them from carrying out the ploughing
activities on which accused started abusing the complainant and
his family members with caste remarks. Due to fear, complainant
and his family members went back to their houses which were
near to the place of incident. In the meantime, appellant/accused
No.1-Ashoksinh Jayendrasinh and accused No.2-Kalusinh @
Harpalsinh armed with guns, accused No.4-Balbadhra Singh
armed with stick and accused No.3-Gayendra Singh who was
driving the tractor came there. Thereafter, accused Nos.1 and 2
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fired three gun shots which hit deceased Somiben, wife of
Hirabhai (PW-5), Ramanbhai (PW-6) and Nandaben (PW-7) due
to which Somiben died on the spot and PWs 6 and 7 got injured.
Thereafter, all the accused ran away from the place of incident.
On 24.11.1997, on the basis of the complaint lodged by
complainant (PW-3), FIR was registered against all the accused
under Sections 302, 307, 120B IPC read with Section 34 IPC,
143, 147, 148, 149, 506(II), 323 and 504 IPC, under Section 25(c)
of the Arms Act and under Section 3(1)(x) of the Scheduled
Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3. Upon completion of investigation, charge sheet was filed
against the appellant and other co-accused under Sections 302,
307, 120B IPC read with Section 34 IPC, 143, 147, 148, 149,
506(II), 323 and 504 IPC, under Section 25(c) of the Arms Act
and under Section 3(1)(x) of the Scheduled Castes and
Scheduled Tribes (Prevention of Atrocities) Act, 1989.
4. To bring home the guilt of the accused, the trial court
examined four eye-witnesses viz. complainant-Somabhai
Rupabhai (PW-3), Hirabhai Somabhai (PW-5) and injured eye-
witnesses-Ramanbhai Mulabhai Rangjibhai (PW-6) and
Nandaben Hirabhai (PW-7), Dr. Rohit Kumar (PW-1) who
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conducted the post-mortem on the dead body of deceased
Somiben, Dr. Deshmukh Hiralal (PW-4) who examined the injured
eye-witnesses and other witnesses. Upon consideration of the
evidence of injured eye-witnesses (PWs 6 and 7), recovery of
weapons and other evidence on record, the trial court vide its
judgment dated 15.11.2000 convicted the appellant-accused No.1
and accused No.2 under Section 302 IPC read with Section 34
IPC and sentenced them to undergo life imprisonment along with
fine of Rs.5,000/- each. They were also convicted under Section
307 IPC read with Section 34 IPC and were sentenced to
undergo rigorous imprisonment for seven years along with fine of
Rs.5,000/- each. They were also convicted under Section 25(c) of
the Arms Act and sentenced to undergo rigorous imprisonment for
three years along with fine of Rs.500/- each and under Section
3(1)(x) of the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act, 1989 and sentenced to undergo
rigorous imprisonment for six months along with fine of Rs.500/-
each. The trial court acquitted accused No.1 and 2 under
Sections 147, 148, 149, 323, 504 and 506(II) IPC. The trial court
also acquitted accused No.3 to 7 from all the charges. Being
aggrieved, appellant-accused No.1 and accused No.2-Kalusinh
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filed Criminal Appeal No.10 of 2001 before the High Court.
Challenging the acquittal of co-accused-No.3 to 7, respondent-
State has also filed Criminal Appeal No.127 of 2001 before the
High Court. By the common judgment dated 05.03.2009, the High
Court affirmed the conviction of appellant-accused No.1 under
Section 302 and Section 307 IPC read with Section 34 IPC and
under Section 25(c) of the Arms Act. The High Court acquitted the
appellant under Section 3(1)(x) of the Scheduled Castes and
Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also
acquitted accused No.2-Kalusinh from all the charges by giving
him the benefit of doubt. By the same judgment, the appeal
preferred by the respondent-State was dismissed by the High
Court.
5. Being aggrieved by the dismissal of his appeal, appellant-
accused No.1 has preferred this appeal. Challenging the acquittal
of accused No.2-Kalusinh, respondent-State has filed Criminal
Appeal No.1125 of 2010 which we have dismissed vide order
dated 02.05.2019.
6. Mr. Anuj Bhandari, learned counsel appearing on behalf of
the appellant has submitted that the occurrence was of
23.11.1997 at 09:00 PM in the agricultural field of complainant-
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Somabhai Rupabhai (PW-3) and there is no evidence as to the
electric light burning at the time of occurrence so as to enable the
complainant and the witnesses to identify the assailants and in
the absence of any vital evidence regarding the light, identity of
the assailants by the witnesses ought not to have been relied
upon. It was further submitted that two panch witnesses viz.
Mukeshkumar Pranlal Sheth (PW-12) and Ramanbhai Hirabhai
Panchal (PW-17) have not supported the panchnama (Ex.P-89)
and in the absence of proof of recovery of weapons from the
appellant, the fatal injuries sustained by deceased Somiben
cannot be attributed to the appellant. It was submitted that in the
post-mortem certificate (Ex.P-52), Dr. Rohit Kumar (PW-1) has
stated that there were puncture wounds but it is not clear as to
whether those wounds were caused by rifle or by gun. It was
urged that in the absence of any definite evidence as to which
weapon-whether rifle or gun had caused the injuries, the court
ought not to have convicted the appellant-accused No.1 under
Sections 302 IPC read with Section 34 IPC and Section 307 IPC
read with Section 34 IPC and under Section 25(c) of the Arms Act
and prayed for giving benefit of doubt to the appellant-accused
No.1.
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7. Ms. Jesal Wahi, learned counsel appearing on behalf of the
respondent-State has taken us through the judgment of the trial
court and the impugned judgment and submitted that the
evidence of injured eye-witnesses (PWs 6 and 7) and the
evidence of complainant-Somabhai Rupabhai (PW-3) and other
eye-witness Hirabhai (PW-5) are cogent and consistent and the
courts below rightly convicted the appellant-accused No.1 and the
concurrent findings warrant no interference.
8. We have carefully considered the rival contentions and
perused the impugned judgment and the judgment of the trial
court and other materials placed on record.
9. As per the prosecution case, the motive for the occurrence
is regarding the dispute over the enjoinment of the road in Survey
No.95 of Dhemda Village belonging to accused No.1.
Complainant-Somabhai Rupabhai (PW-3) filed a civil suit in
Regular Suit No.131 of 1997 for the land measuring four acres
and twenty-two guntas in the Court of Civil Judge, Modasa
against accused Nos.1 and 3. In the said suit, by the order dated
16.10.1998 (Ex.P5), the court has ordered “status quo”. Against
the said order of status quo, accused has filed appeal in CFO
No.67 of 1998 and the copy of said appeal has been marked as
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Ex.P-126. Regarding the enjoyment of the land bearing Survey
No.95, there was enmity between the parties and thus the
prosecution has proved the motive. Proof of motive was taken as
one of the important aspects by the trial court as well as by the
High Court. Though motive is a relevant aspect, it is to be kept in
view that motive is a double edged weapon. Proof of motive
merely adds to the value of evidence of the eye-witnesses.
10. The occurrence was of 23.11.1997 at 09:00 PM in the
agricultural field of complainant-Somabhai Rupabhai (PW-3),
where it was dark. The panchnama of the scene of occurrence
(Ex.P-73) shows no indication of the electric light either in the
animal shed situated behind the house of complainant or that
there is any electric pole anywhere in the vicinity or that there is a
light on the well which is supplying water. Case of prosecution is
that appellant and six other co-accused surrounded the
complainant party and there were three gunshots fired. The
injured witness (PW-6) in his cross-examination has admitted that
he had not stated anything about the burning light either in the
animal shed or anywhere in the vicinity. In the absence of any
evidence as to the light aspect, the possibility of identifying the
accused in the darkness of the agricultural field of the
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complainant, particularly at 09:00 PM becomes doubtful. It is also
to be pointed out that there is no evidence as to whether there
was moonlight on 23.11.1997 and complainant has also not
stated that he has identified the appellant or other co-accused
with the help of moonlight. In the absence of evidence as to the
availability of sufficient light, the identification of the accused and
the overt act attributed to the appellant becomes doubtful.
11. In the complaint filed by complainant-Somabhai Rupabhai
(PW-3), it has been stated that appellant/accused No.1-
Ashoksinh Jayendrasinh and accused No.2-Kalusinh fired three
gun shots from their guns. Whereas, in the statement before the
court, PW-3 has stated that “Kalu Sinh fired three shots which
injured Nandaben and Ramanbhai”. As per the case of
complainant as stated in the court, total three gun shots were
fired and all three were fired by accused No.2-Kalusinh. As rightly
submitted by the learned counsel for the appellant, there are
contradictions in the case of the prosecution as to who fired those
gun shots and the benefit of doubt is to be given to the appellant.
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12. Dr. Rohit Kumar (PW-1) has conducted the post-mortem on
the dead body of deceased Somiben and as per post-mortem
certificate (Ex.P-52), PW-1 noted the following injuries:-
(i) One entry wound on left side of chest above the nipple
of 0.5 cm diameter.
(ii) Puncture wound, round, on left side of neck measuring
0.5 cm.
(iii) Injury No. (i) passed into the back forming Exit wound at
the side of middle of spine of right scapula measuring 1
cm in diameter. At the back at the level of 1st Exit wound
5th rib was broken. At the level of 2nd Exit wound 7th rib
was broken at the back side of left chest.
PW-1 opined that cause of death was due to rapturing of trachea,
oesophagus and difficulty in breathing. In post-mortem certificate-
Ex.P-52, PW-1 has not stated that the injury was caused either by
bullet or by pellets. PW-1 has also admitted that he has not seen
the recovered articles i.e. the recovered rifle and the double
barrel gun. In the absence of definite evidence as to which of the
fire arm caused the fatal injury, the same cannot be attributed to
the appellant from whom rifle was recovered.
13. Case of prosecution is that as per disclosure statement of
accused Nos.1 and 2, a rifle was recovered from the house of
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accused No.1 which has a single barrel. Similarly, as pointed out
earlier in post-mortem certificate (Ex.P-52), a double barrel gun
was also recovered from the house of accused No.2. It is merely
stated that there were puncture wounds. The post mortem
certificate does not state as to whether those gun wounds were
caused by rifle or by gun. In the absence of any definite indication
as to whether those fatal wounds were caused either by rifle or by
double barrel gun, the courts ought not to have held appellant-
accused No.1 responsible for the fatal fire arm wounds on the
body of deceased Somiben.
14. Yet another circumstance raising doubts about the
prosecution case is to be pointed out. Mukeshkumar Pranlal
Sheth (PW-12) and Madhusudanbhai Arvindbhai Pandya (PW-13)
are the witnesses to the panchnama (Ex.P-79) for recovery of
weapons from accused Nos.1 and 2 and both of them have not
supported the prosecution case. The police officer-Investigating
Officer has spoken about the recovery of the fire arms. There is
no rule of law that the evidence of police officer has to be
discarded or that it suffers from some inherent infirmity. But in the
facts and circumstances of the present case where two fire arms
viz. rifle and gun are said to have been used by accused Nos.1
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and 2 respectively, prudence requires corroboration of recovery of
the weapons from independent source. When panch witnesses in
Ex.P-79 have turned hostile, the court has to seek corroboration
from other sources regarding the recovery of weapons.
15. Learned counsel appearing for the appellant mainly
contended that fired bullet was not recovered and only empty
cartridges made of bronze were recovered near the mango tree.
Contention of the appellant is that since the fired bullet which
caused fatal injuries to the deceased was not recovered, the
ballistic expert cannot give definite opinion as to which weapon
was used to cause the fatal gun wounds to the deceased.
Learned counsel further contended that ballistic expert has stated
that he only tested the fired bullet C2 from rifle C1 and examined
only empty bullet recovered and therefore, from the evidence of
ballistic expert, it cannot be said that gun shot injury was caused
to the deceased only from the rifle recovered from the appellant.
Non-recovery of bullet cannot be said to be fatal to the
prosecution case. Since benefit of doubt is given to the accused
on other aspects like darkness in the place of occurrence and
doubts as to who caused fatal injuries, we are not inclined to
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consider the merits of the contention assailing the opinion of the
ballistic expert.
16. There was darkness at the time and the place of occurrence
making it difficult for the witnesses to identify the assailants. The
evidence of eye-witnesses are contradictory to each other as to
the firing of the fatal blow. The guilt of the accused has not been
proved beyond reasonable doubt and the benefit has to be given
to the accused.
17. We are conscious that the Supreme Court would be slow to
interfere with the concurrent findings of the courts below. In an
appeal under Article 136 of the Constitution of India, concurrent
findings of fact cannot be interfered with unless shown to be
perverse (vide Mahesh Dattatray Thirthkar v. State of
Maharashtra (2009) 11 SCC 141). Where the appreciation of
evidence is erroneous, the Supreme Court would certainly
appreciate the evidence. In our considered view, the High Court
ought to have weighed and considered the materials. When the
findings of the trial court and the High Court are shown to be
perverse and there is no proper appreciation of evidence qua the
appellant, the Supreme Court would certainly interfere with the
findings of fact recorded by the High Court and the trial court. It is
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to be pointed out that the High Court has not appreciated the oral
evidence, other evidence and the points raised by the appellant-
accused No.1. In our considered view, the impugned judgment
affirming the conviction of the appellant-accused No.1 cannot be
sustained and the impugned judgment is liable to be set aside.
18. The conviction of appellant-accused No.1 under Section
302 IPC read with Section 34 IPC and Section 307 IPC read with
Section 34 IPC and under Section 25(c) of the Arms Act is set
aside and this appeal is allowed. The appellant/accused No.1-
Ashoksinh Jayendrasinh is ordered to be released forthwith
unless his presence is required in any other case.
..…………………….J. [R. BANUMATHI]
………………………….J. [S. ABDUL NAZEER]
New Delhi; May 07, 2019.
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