BANNAREDDY Vs THE STATE OF KARNATAKA
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE N.V. RAMANA
Case number: Crl.A. No.-000382-000382 / 2018
Diary number: 40277 / 2017
Advocates: RAMESHWAR PRASAD GOYAL Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 382 OF 2018 (Arising out of S.L.P.(Crl.) No. 9794 of 2017)
BANNAREDDY & ORS. …Appellant(s)
Versus
STATE OF KARNATAKA & ORS. …Respondent(s)
JUDGMENT
N.V. RAMANA, J.
1. Leave granted.
2. This appeal by special leave is directed against the
judgment dated 29th November, 2017 passed by the High
Court of Karnataka, Bench at Dharwad in Criminal Appeal No.
100108 of 2014.
3. Vide impugned judgment, the appellants were convicted
in the following manner-
i. Under Section 148 read with Section 149 of the Indian Penal
Code (hereinafter “IPC”) were sentenced to undergo a simple
imprisonment of 18 months and a fine of Rs. 3,000/-, in default
of payment of fine they have to undergo further simple
imprisonment for one month;
ii. Under Section 341 read with Section 149 of IPC were sentenced
to undergo a simple imprisonment for a period of fifteen days and
a fine of Rs. 200/- was imposed, in default of payment of fine
they have to undergo further simple imprisonment for a period of
one week;
iii. Under Section 504 read with Section 149 of the IPC and have to
undergo simple imprisonment for a period of one year and a fine
of Rs. 1000/- was imposed, in default of payment of fine they
have to further undergo simple imprisonment for a period of
fifteen days;
iv. Under Section 326 read with Section 149 of IPC, each of the
accused were sentenced to further undergo simple imprisonment
for a period of four years and shall pay a fine of Rs. 6000/-, in
default of payment of fine to undergo simple imprisonment for a
period of two months.
4. Before we delve into the merits and analysis of the case,
it would be trite to refer to the Prosecution’s case. On
29.08.2008, when the village fair was ongoing, the accused
no-2 (Dharmareddy) picked up quarrel with P.W.2
(Hemaraddi), wherein the second accused threatened to finish
P.W.2 (Hemaraddi), but this was pacified with the intervention
of the persons present there. On the same day when P.W.5
(Sanjeevareddy), P.W.2 (Hemaraddi) & P.W.3 (Lingareddy) were
walking to the house, at around 09:30 pm, the accused
persons armed with iron rods, clubs etc. approached them and
started abusing them and restrained them. Thereafter, they
started assaulting the victims, viz. P.W.5 (Sanjeevareddy),
P.W.2 (Hemaraddi) & P.W.3 (Lingareddy). Certain witnesses
intervened and rescued the complainant and other victims
immediately. As the P.W.2 and P.W.3 were injured, they were
taken to Navalgund Government Hospital and later to KIMS
Hospital, Hubli, thereafter they were transferred to the
Sushruta Multi Speciality Nursing Home.
5. The complainant P.W.5, (Sanjeevareddy) gave a complaint
to the police which was registered as Crime No. 194/2008 on
29.08.2008 against the accused under Sections 143, 147, 148,
323, 324, 341, 307, 504, 506 read with 149 of IPC. Thereafter
in the morning of 30.08.2008, the clubs and iron rods were
recovered from the possession of the accused-appellant
Bannareddy in the presence of P.W.6 (Devareddy) and P.W.9
(Fakkirappa). On the same day the bloodstained cloths were
recovered from the possession of the accused appellant no. 1
in the presence of panch witnesses. The bloodstained clothes
were recovered from the possession of the injured Lingareddy
in the presence of P.W.7 & P.W.8. Spot mazhar was conducted
and sample of blood stained earth was collected for chemical
analysis in the presence of mazhar witnesses.
6. The trial Court, after careful perusal of oral and
documentary evidence available on record, by judgment dated
18.01.2014, came to the conclusion that the prosecution failed
to prove the alleged offences against the accused beyond
reasonable doubt. Hence, the accused were acquitted for the
offences punishable under Sections 143, 147, 148, 341, 504
and 307 read with 149 of IPC.
7. Thereafter, the State preferred the appeal before the High
Court in Criminal Appeal No.100108/2014 against the above
order of acquittal passed by the trial Court, wherein the High
Court, by reversing the order of acquittal passed by the trial
Court, had convicted the accused under Sections 148, 341,
504 and 326 read with 149 of IPC. Therefore, being aggrieved
by the above order of conviction, the accused appellants have
approached this Court.
8. Before us, learned counsel appearing on behalf of the
appellants contended that the prosecution case is full of
contradictions and the material evidence available on record is
highly inconsistent and the order of the High Court, reversing
an order of acquittal, is unsustainable. Learned counsel has
also apprised us about the existence of a compromise entered
into between the parties, but it is not possible under law to
give effect to the same and compound the offence as the
offences charged are not compoundable under Section 320 of
Cr.P.C.
9. Per contra, learned counsel appearing on behalf of the
State supported the impugned judgment of the High Court
convicting the accused-appellants.
10. Heard both the counsels. As the offences alleged are not
compoundable, notwithstanding the fact that the parties have
entered into a compromise, we will deal with the matter on
merits.
11. Before we proceed further to peruse the finding of the
High Court, it is relevant to discuss the power and jurisdiction
of the High Court while interfering in an appeal against
acquittal. It is well settled principle of law that the High Court
should not interfere in the well reasoned order of the trial
court which has been arrived at after proper appreciation of
the evidence. The High Court should give due regard to the
findings and the conclusions reached by the trial court unless
strong and compelling reasons exist in the evidence itself
which can dislodge the findings itself. This principle has
further been elucidated in the case of Sambhaji Hindurao
Deshmukh and Ors. vs. State of Maharashtra, (2008) 11
SCC 186, para 13, wherein this Court observed that:
“……The High Court will interfere in appeals against acquittals, only where the trial court makes wrong assumptions of material facts or fails to appreciate the evidence properly. If two views are reasonably possible from the evidence on record, one favouring the accused and one against the accused, the High Court is not expected to reverse the acquittal merely because it would have taken the view against the accused had it tried the case. The very fact that two views are possible makes it clear that the prosecution has not proved the guilt of the accused beyond reasonable doubt and consequently the accused is entitled to benefit of doubt.”
12. It is not in dispute that the presumption of innocence is
further reinforced, reaffirmed and strengthened against the
acquitted accused by the judgment in his favor. [Vide
Rabindra Kumar Pal @ Dara Singh vs. Republic of India,
(2011) 2 SCC 490 in para. 94].
13. In light of the above well settled principles, we would
proceed to examine the evidence and analyze whether the
intervention of the High Court in the order of the trial court
was justified.
14. At first it is appropriate to have a glance at the
statements of certain witnesses.
15. Siddappa Doddamani, P.W.1, stated that when he was
near the temple on the date of the said incident, he saw the
accused persons being armed with rods and clubs proceeded
towards the victims’ house. Hence, he followed them out of
curiosity, and saw the accused abusing the victims. During
the said quarrel, the accused no.1 assaulted Sanjeevareddy on
his shoulders & left leg with a club and accused no.7
(Ramappa) assaulted him with a club by giving a blow on his
body. The accused no-2 (Dharmareddy) and accused no.8
(Venkareddy) assaulted P.W.2 (Hemareddy) with an iron rod
on his left shoulder and left hand. It was further stated that
other accused persons also assaulted the victims. Thereafter
he along with P.W.14 (Vardhamangouda), P.W.15 (Sunil),
P.W.16 (Yallappa), P.W.4. (Shivareddy), P.W.13- (Manjureddy)
& P.W.6 (Devareddy) intervened to rescue the victims. It is
pertinent to note that, P.W.1 during his cross examination
contradicted the above statements made in his
examination-in-chief.
16. The victim P.W.2 (Hemareddy) stated that on 29.08.2008,
the accused no.2 (Dharmareddy) abused him and threatened
to kill him in the evening at around 5 pm near Hanuman
Temple, but this was pacified by the intervention of P.W.4
(Shivareddy) and P.W.16 (Yellapa). But again at 9.30 p.m the
said accused persons apprehended the victims near the house
of P.W.14 (Vardhamangouda) and started abusing the victims
in relation to the pending dispute between the parties.
Thereafter, the accused no.9 (Mallareddy) assaulted the
complainant-P.W.5 (Sanjeevareddy) but not P.W.2
(Hemareddy). Accused no.1 (Bannareddy) also assaulted
Sanjeevareddy on the left palm. Accused no.7 (Ramappa)
assaulted Sanjeevareddy with a club on his head and other
parts of the body. Accused no.3 (Hanamareddy) assaulted
Lingareddy on his hands and head with an iron rod. The other
accused persons were dragging the victims towards the other
accused persons who were armed with clubs, who thereafter
assaulted him on his head and body. Accused no.1
(Bannareddy) assaulted Sanjeevareddy on his left hand and
head with iron rod. P.W.11 (Maktumsab), P.W.16 (Yellapa
Halawar), P.W.14 (Vardhamangouda), P.W.1 (Siddapa) along
with others came to their rescue. He further stated that, as the
victims had sustained injuries, his brother Venkatareddy
shifted them to Navalgund General Hospital for treatment,
thereafter they were transferred to the KIMS Hospital, after
being discharged from there, they were admitted in Shushruta
Hospital.
17. The trial court has rightly pointed out the contradictions
in the statements given by P.W.1 and P.W.2 regarding the
incident of assault and the participation of the accused
persons. These contradictions are material ones and cannot be
overlooked.
18. Similarly, after the perusal of the statements of P.W.3
and P.W.5 we note that, there exist contradictions with regard
to the incident and the role played by the different accused
persons. The trial court has correctly arrived at a conclusion
on this aspect. Further, it is to be noted that, although the
above witnesses have stated that there were several eye
witnesses to the above incident who intervened to stop the
assault, except P.W.1 (Siddappa) and P.W.13 (Manjureddy),
other witnesses have turned hostile. Apart from the other
victims, P.W.1 (Siddappa) remains the sole witness to the said
incident, but it is to be noted that the statements given by all
of them are not in conformity with each other, rather differ on
material points regarding the commission of the act itself. In
the light of this, it is not appropriate to place reliance on these
statements.
19. Another major contradiction in the prosecution’s version,
as rightly noted by the trial court, is the statement of P.W.14
(Vardhamangouda), who according to the eye witnesses had
intervened in the said fight, as it was happening in the vicinity
of his house. But, in clear contravention to the above version,
P.W.14 states that he was out of station on the said date and
on returning back to the village at night around 11.00 pm he
came to know about the said incident.
20. Although motive becomes irrelevant in the presence of
direct evidences, however, the prosecution has submitted that
the accused and victims were from different political parties,
and political rivalry may be the motive behind the assault.
Although the victims were followers of P.W.14-
(Vardhamangouda), who was the chairman of the panchayat
at the time of incident, but surprisingly he has not supported
the case of the prosecution. Further it is to be noted that,
there existed prior enmity between the accused- appellants
and the complainant victims regarding boundary of their land.
The dispute has been continuing for the past 10-15 years
which could not be resolved even with the intervention of the
other villagers.
21. It is to be noted that certain actions of the victims were
inexplicable drawing our suspicion specifically the behavior of
the victim after the incident. It is an admitted fact that after
the said incident the victims were taken to the Government
Hospital, Navalgund. As P.W.5 (Sanjeevareddy) sustained
simple injuries on his right shoulders thereby he was not
referred for any further treatment. P.W.2 and P.W.3 having
sustained injuries in their head were referred to the KIMS
Hospital, Hubli for further treatment. But the trial court noted
that no documents or certificate regarding the admission or
treatment of the victims to this effect were placed on record.
The trial court rightly pointed out that P.W.19 (Dr. Mithun
Sattur) who treated the victims both in the well reputed KIMS
Hospital and later in Shushruta Hospital, admitted that KIMS
Hospital is well equipped to treat the victims, then it is unclear
why were the victims asked to shift to Shushruta Hospital. No
documents were produced to clarify the same. The medical
evidences produced by the victims prove that, they had not
sustained any fatal injuries. In such circumstances, it is quite
suspicious as to why were the victims shifted from KIMS
Hospital to Shushruta Multi Speciality Hospital, particularly,
P.W.5 (Sanjeevareddy), in spite of not being referred by any
medical officer got himself admitted to KIMS Hospital and later
to Shushruta Multi Speciality Hospital. The trial court thereby
noted that the victims were trying to generate incriminating
evidences against the accused appellants.
22. Coming further to address the guilt of the accused under
Section 149, the prosecution has failed to establish the
involvement of all the accused persons. Although the overt
acts of certain accused such as accused no.1 (Bannareddy),
accused no. 2. (Dharmareddy) have been mentioned in the
statements of the victims and other witnesses. But no mens
rea or actus reus could be attributed towards the rest of the
accused persons to establish their guilt under Section 149 of
the IPC.
23. The trial court has correctly observed that, the
statements made by the mazhar witness regarding recovery of
material cannot be relied on, as they have turned hostile. Even
the recovery of the blood stained mud seems conspicuous
considering the fact that, the given date of incident was
admitted to be drizzly and thousands of devotees had come to
witness the fair. In such circumstances, it is very unlikely
that, the blood samples could have been collected the next
day.
24. The High Court has relied upon the statement of P.W.3,
wherein he stated that, rest of the accused were dragging the
injured to assist the other accused persons with weapons to
assault them. This allegation is very wide and made in vague
manner, the same is not supported by any other evidence. It
will not be appropriate to rely upon the evidence of victims
solely to prove the culpability of the accused persons.
Therefore the trial court has correctly held that, when any
overt act could not be associated with these accused,
provisions of Section 149 IPC will not be attracted.
25. The High Court has failed to take note of the fact that the
panchas to the seizure pachanama have turned hostile.
Although the investigating officer seized weapons which were
identified by the victims and certain eyewitnesses, however, it
is pertinent to note the all the witnesses have turned hostile
except P.W.1 and P.W.13. Although P.W.1 (Siddappa) in his
cross-examination stated that he could recognize the weapons
in M.O.No.1 and No.2 as he has seen them, but contradicted
his own statement by stating that he could not say any special
features of the weapons used in the offence. Further P.W.13
also recognized the weapons as the same used in the assault.
But it must be noted that, P.W.13 seems to be an interested
witness considering his relationship with P.W.3. In such
circumstances, wherein the panch witnesses have turned
hostile, it is not safe to rely upon the recovery of these
weapons to substantiate the guilt of the accused persons.
Further we are suspicious about the collection of blood
samples, especially when it is an admitted fact that the
incident took place on a mud road when it kept drizzling
throughout and additionally thousands of devotees were
present in the village attending the fair. In the light of such
circumstances, the collection of blood samples seems unlikely.
26. In the present case, when the facts as to the incident and
the role of the accused could not be proved beyond reasonable
doubt, whether the motive behind the same is dispute
regarding boundary wall or political rivalry becomes irrelevant.
27. Keeping in view the facts and circumstances of the case,
we hold that the prosecution was not able to establish the
guilt of the accused persons beyond reasonable doubt.
Further, the High Court should not have re-appreciated
evidences in its entirety, especially when there existed no
grave infirmity in the findings of the trial court. There exists no
justification behind setting aside the order of acquittal passed
by the trial court, especially when the prosecution case suffers
from several contradictions and infirmities. No specific
assertion could be proved regarding the role and involvement
of the accused persons. Further, certain actions of the
victim-respondents themselves are dubious, for instance
admitting themselves later in a Multi-speciality hospital
without proper cause. It has further come to our notice that
respondents have already compromised and have executed a
compromise deed to that extent, though the same is not the
basis for our conclusion.
28. Therefore, we set aside the conviction order passed by the
High Court and reaffirm the order of acquittal passed by the
trial court. The appellants are to be released from custody
forthwith.
29. The appeal is allowed accordingly. Pending applications,
if any, shall also stand disposed of.
……….......................J. (N.V. RAMANA)
...............................J. (S. ABDUL NAZEER)
New Delhi, March 12, 2018.
ITEM NO.1504 COURT NO.9 SECTION II-C 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.382/2018 @ Petition(s) for Special Leave to Appeal (Crl.) No(s). 9794/2017 BANNAREDDY & ORS. Petitioner(s) VERSUS STATE OF KARNATAKA & ORS. Respondent(s) ([HEARD BY : HON. N.V. RAMANA AND HON. S. ABDUL NAZEER, JJ.]) Date : 12-03-2018 This matter was called on for pronouncement of judgment today. For Petitioner(s)
Mr. C.M. Angadi, Adv. Mr. B.V. Somapur, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. N.D.B. Raju, Adv.
Krishma M.N., Adv. Mr. Ajay K. Dutta, Adv. Mr.Joseph Aristotle S., Adv. Ms. Priya Aristotle, Adv. Mr. Ashish Yadav, Adv.
Hon'ble Mr. Justice N.V. Ramana pronounced the judgment of the Bench comprising His Lordship and Hon'ble Mr. Justice S. Abdul Nazeer.
Leave granted. We set aside the conviction order passed by the High Court and
reaffirm the order of acquittal passed by the trial court. The appellants are to be released from custody forthwith.
The appeal is allowed accordingly in terms of the signed reportable judgment.
(SUKHBIR PAUL KAUR) (RENUKA SADANA) AR CUM PS ASST.REGISTRAR (Signed reportable judgment is placed on the file)
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