BALIRAJ SINGH Vs STATE OF M.P.
Bench: N.V. RAMANA,PRAFULLA C. PANT
Case number: Crl.A. No.-000333-000333 / 2013
Diary number: 15639 / 2012
Advocates: C. S. N. MOHAN RAO Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 333 OF 2013
BALIRAJ SINGH …APPELLANT
VERSUS
STATE OF MADHYA PRADESH …RESPONDENT
JUDGMENT
N.V. RAMANA, J.
1. This appeal arises out of impugned Judgment and Order
dated 12th January, 2012 passed by a Division Bench of
High Court of Madhya Pradesh, Jabalpur in Criminal Appeal
No. 533 of 1994 upholding the conviction and sentence
passed by the learned trial Court against the appellant
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herein for the offence punishable under Section 302/34,
IPC.
2. The facts, limited for the purpose of dealing with this
appeal, as divulged by the prosecution case are that on 6th
January, 1992, Hira Singh Gond (Complainant—PW 7)
lodged an FIR at Bahri Police Station, Sidhi District stating
that his brother Mangal Singh had gone to the fields to
answer nature’s call, when Baliraj Singh (A1 & Appellant
herein) and Baijnath Singh (A2) attacked him (Mangal
Singh) with lathis causing instantaneous death of Mangal
Singh. Accordingly police registered Crime No. 5/92
against the accused, body of the deceased was sent for
postmortem examination, lathis allegedly used in the
crime were seized at the instance of the accused and
charges were framed against them under Section 302/34,
IPC to which the accused pleaded not guilty and claimed
trial.
3. In order to bring home the guilt of the accused,
prosecution has examined 13 witnesses, while no one was
examined on the defense side. On the basis of statements
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of eyewitnesses, Ramrati (PW 9—wife of the deceased),
Chameli (PW 8—wife of the complainant and sister-in-law
of the deceased), and Lakhan Singh (PW 12—family friend
of the deceased), and considering the medical evidence,
the trial court came to the conclusion that accused were
guilty of committing the murder of Mangal Singh
(deceased). Accordingly, the trial Court convicted the
accused under Section 302/34, IPC and sentenced them to
undergo imprisonment for life.
4. Aggrieved by the order of the trial court, both the accused
filed criminal appeal before the High Court. However,
during the pendency of appeal before the High Court,
Baijnath Singh (A2) had died, therefore his sentence got
abated. The High Court also found the statements of
eyewitnesses to be cogent and trustworthy, therefore
concurred with the judgment of the trial Court and
dismissed the appeal of the appellant-accused. Hence the
present appeal by way of special leave.
5. We have heard learned counsel for the parties at length.
The case on behalf of the appellant as advanced by the
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learned counsel is that most of the prosecution witnesses
are interested witnesses, particularly the eyewitnesses
belong to one family and they had a longstanding grudge
against the accused over property dispute between both
families, and hence the appellant was falsely implicated in
retaliation. The testimonies of Hira Singh (PW 7—brother
of the deceased), Chameli (PW8—sister-in-law of the
deceased), Ramrati (PW9—wife of the deceased) and
Lakhan Singh (PW 12—family friend of the deceased)
cannot be relied on as they were inconsistent and lack
credibility. Besides they are contrary to the medical
evidence. According to the own deposition of Lakhan
Singh (PW 12—family friend of the deceased), he used to
call the deceased as ‘maama’. He has stated that he
arrived first at the place of incident upon hearing hue and
cry of the deceased and saw the accused running away
from the scene of offence. But, as per the testimonies of
Chameli (PW 8—sister-i-law of the deceased) and Ramrati
(PW 9—wife of the deceased) who reached the place of
occurrence afterwards, the accused were still beating the
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deceased with lathis. Contrary to their statements, Dr. R.K.
Dixit (PW 13) who conducted postmortem examination on
the body of the deceased opined that the death was
caused due to fatal injury by a sharp and pointed object or
weapon. Nowhere in their testimony, the eyewitnesses
specified that the accused carried sharp edged weapons,
attributing the fatal injury to the victim. It is only before
the trial Court, Ramrati (PW 9—wife of the deceased)
improvised her version and deposed that when she
reached the place of occurrence, the accused were
beating her husband with lathis which were coated with
iron. Her statement cannot be made basis for convicting
the accused as she is very much an interested witness,
more so when there is no specific averment as to who
caused the fatal injury on the neck, leading to the death of
the victim. It was not appropriate on the part of Courts
below to ignore the fact that the eyewitnesses deposed
that they saw the accused giving beatings to the victim
with sticks while the medical evidence suggests that the
cause of death was by a sharp edged weapon. Before
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substantiating the crime against accused, the courts
below failed to scrutinize the prosecution evidence with
utmost care when the eyewitnesses are closely related.
Only by placing reliance on couched evidence, the trial
Court recorded conviction of the accused. The High Court
also ignored just principles of law to ensure that the
prosecution should prove its case beyond reasonable
doubt and in a mechanical way fastened crime with the
appellant and committed serious error by upholding
conviction.
6. Adverting to the above arguments, learned counsel for the
State submitted that the ocular testimony of PWs 8 and 9
remained consistent and duly corroborated by the medical
evidence. There was no suspicion for false implication of
the accused as the eyewitnesses had categorically
explained the beatings given by the accused leading to
the death of Mangal Singh. There was specific statement
by PW 9 (wife of the deceased) that the sticks with which
accused given beatings to the deceased were coated with
iron. The Courts below were at no fault in appreciating the
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direct evidence of eyewitnesses so as to connect the
accused with the commission of the crime and the
judgment of conviction under Section 302/34, IPC does not
call for any interference by this Court.
7. In the backdrop of what has been argued by the learned
counsel for the parties and in the light of relevant material
available on record we may now proceed with our
observations. Admittedly there was no peace and
harmony between the victim and accused groups as they
locked horns with each other over a longstanding dispute
dating back 30 years, relating to mutation proceedings of
some landed property. The thrust of the prosecution to
prove the charge against the appellant was mainly on the
evidence of Chameli (PW 8)—wife of the complainant Hira
Singh and sister-in-law of the deceased, Ramrati (PW 9)—
wife of the deceased and Lakhan Singh (PW12)—family
friend of the deceased, to make an endeavor that in all
probability it was the accused who committed the guilt.
8. We find from the record that PW12—Lakhan Singh was the
first person to reach the place of occurrence when an
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alarm was raised by the victim. In his statement to the
police under Section 161, Cr.P.C. it was unambiguously
stated in clear terms that when he reached the place of
occurrence, he saw the accused running away from the
spot. It was not mentioned in the FIR or in his statement
to the police that he witnessed the accused-appellant
injuring the victim. It is only in his deposition before
Court, with variation to his earlier statement before the
police, he narrated that he was present at the spot at the
time of commission of offence and witnessed the accused
showering lathi blows on the deceased. He admittedly
made clear that PWs 8 and 9 reached the place of
occurrence afterwards.
9. On the other hand, PW 8 in her statement deposed that
she saw accused beating the deceased with lathis due to
which the deceased had sustained injuries on head, neck
and blood was oozing out from there and there was
sunlight at that time. PW 9 (wife of the deceased) also
made the same statement however with some intensity
that the lathis were coated with iron. Veracity of the
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statements of these two witnesses is doubtful at the
threshold itself, as they do not tally with the statement of
PW12 who admittedly reached the place of occurrence
first.
10. Considering the totality of the prosecution case, we
fail to understand that at the time of such occurrence in a
small village, when there was sunlight and PW8 & PW9
along with villagers rushed upon hearing uproar of PW12,
no attempt was made by any of the eyewitnesses or
villagers to catch hold of the accused. This lacuna in the
prosecution case becomes stronger with the fact that in
the FIR it was clearly mentioned, as PW8 saying to the
complainant that upon hearing hue and cry from the field,
PW9, PW12 and other people of village rushed to the field.
Though there was no indication in the FIR on PW8 herself
rushing to the scene of offence, it is however apparent
that some other people of village rushed to the place of
occurrence, but there was none among the villagers who
rushed with PWs 8 & 9 as independent eyewitness.
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11. Thus, it is true that other than PW12—family friend
of the deceased, the prosecution has not made any
independent witness from the village people who rushed
to the place of offence along with PWs 8 & 9 on hearing
hue and cry from the field. The circumstances warrant
application of due care and caution in appreciating the
statements of eyewitnesses because of the fact that the
prime eyewitnesses are related inter-se and to the
deceased. Hence, the prosecution has failed to put a
strong case as we cannot attach credence to the
statements of PWs 8, 9 & 12. The courts below erred in
not applying the principle of strict scrutiny in assessing
the evidences of eyewitnesses (PWs 8, 9 & 12).
12. Further, we find from the postmortem report
(Annexure P1) prepared by Dr. R.K. Dixit (PW 13) upon
examining the body of deceased, that there was a
punctured wound just below the angle of right mandible
over the right side of neck 1” x ½” x 3” and on dissection,
he found that major artery was punctured and trachea
was cut. There was hematoma underlying the whole side
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of neck and in the opinion of Doctor, the injury was
caused by a sharp piercing object. In his evidence, Doctor
(PW 13) confirmed that cause of death was due to
excessive hemorrhage form the punctured wound over the
right side of neck caused by sharp piercing object and due
to punctured major blood vessel, over right side of neck.
13. It is on record that at the instance of the accused—
appellant, police have recovered (Ext.P7) from arhar field
the lathi allegedly used in the offence. However, nowhere
it is recorded that the seized lathi contained any sharp
edges with iron coated. Even it was not sent for
examination of Dr. R.K. Dixit (PW 13) to ascertain whether
the fatal injury could be resulted by it. Moreover, the
record says that the blood on the bloodstained cap of
deceased (Ext. P9) seized from the place of occurrence did
not tally with that of the deceased. Another glaring
deficiency is that Sub-Inspector who conducted the
seizure proceedings and prepared the Ext. P7 (seizure
memo) has not been examined by the prosecution. It is
settled proposition in criminal jurisprudence that
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ordinarily, the value of medical evidence is only
corroborative. It proves that the injuries could have been
caused in the manner alleged and nothing more. The use
which the defence can make of the medical evidence is to
prove that the injuries could not possibly have been
caused in the manner alleged and thereby discredit the
eyewitnesses.1 In this case the nature of injury,
contradiction about the time of arrival of the witnesses,
contradictions between the ocular and medical evidence,
non-examination of Police officer who conducted seizure
and subsequent improvement by one of the eye witness
casts a serious doubt on the prosecution’s case.
14. For the foregoing reasons, we cannot hold the
accused—appellant guilty of the offence in the present
case. The conviction against appellant as recorded by the
trial court and upheld by the High Court is therefore set
aside and he is acquitted of the charges. He shall be set at
1
Solanki Chimanbhai Ukabhai v. State of Gujarat, AIR 1983 SC 484
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liberty forthwith if not required to be detained in
connection with any other offence.
15. The appeal stands allowed accordingly.
..................................J (N. V. RAMANA)
.................................J (PRAFULLA C. PANT)
NEW DELHI DATED: April 25, 2017
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ITEM NO.1A COURT NO.10 SECTION IIA (For Judgment) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 333/2013 BALIRAJ SINGH Appellant(s) VERSUS STATE OF MADHYA PRADESH Respondent(s)
Date : 25/04/2017 This appeal was called on for pronouncement of judgment today. For Appellant(s) Mr. C. S. N. Mohan Rao,Adv. For Respondent(s) Mr. Mishra Saurabh,Adv.
Hon'ble Mr. Justice N.V. Ramana pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice Prafulla C. Pant.
We cannot hold the accused-appellant guilty of the offence in the present case. The conviction against appellant as recorded by the trial court and upheld by the High Court is therefore set aside and he is acquitted of the charges. He shall be set at liberty forthwith if not required to be detained in connection with any other offence.
This appeal stands allowed in terms of the signed reportable judgment.
[SUKHBIR PAUL KAUR] [S.S.R.KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR (Signed reportable judgment is placed on the file)