C.I.T. Vs AIRPORT AUTHORITY OF INDIA
Bench: A.K. SIKRI,ASHOK BHUSHAN
Case number: SLP(C) No.-020414-020414 / 2013
Diary number: 33494 / 2012
Advocates: ANIL KATIYAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.119120 OF 2014
SUDHA RENUKAIAH & ORS. .... APPELLANTS
VERSUS
STATE OF A.P. .... RESPONDENT
J U D G M E N T
ASHOK BHUSHAN, J.
1. These appeals have been filed against judgment dated
09.07.2013 of High Court of Andhra Pradesh, allowing the
Criminal Appeal No. 340 of 2009 and Criminal Revision Case No.
643 of 2008.Criminal Appeal was filed by the State of A.P. and
Criminal Revision was filed by Somarowthu Laxmi Samrajyam,
wife of Siva Sankara Rao deceased. The High Court vide its
judgment has set aside the order of the Trial Court acquitting
the accused and has convicted the accused under Section 302
read with Section 149 IPC. The accused aggrieved by the
judgment of High Court, convicting them have come up in these
appeals.
2. The prosecution case briefly stated is:
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All the accused and the de facto complainants are
permanent residents of Vellaluru village. Two factions, one of
the accused party and another of complainant party had been
attacking each other and several criminal cases had been
registered against both the factions. One Satyanarana,
belonging to the complainant party was killed on 07.02.2003,
for which a case in Crime No. 08 of 2003 of Ponnur Rural
Police Station was registered for the offences punishable
under Sections 147, 148 and 302 read with 149 IPC. While so,
another case in Cr. No. 35 of 2003 of Ponnur Town Police
Station, was registered for the offences punishable under
Sections 147, 148 and 302 read with 149 IPC against Somarowthu
Tirupathirao(hereinafter referred as deceased No. 1),
Somarowthu Siva Sankara Rao (hereinafter referred as deceased
No. 2) and others who were alleged to have killed one Sooda
China Veeraiah and in connection with the said case, the above
named two deceased and others were arrested and remanded to
judicial custody. The Court gave conditional bail to them to
the effect that they should remain at Bapatla only and shall
report daily before the Bapatla Police Station, and shall also
appear before the Ponnur Court once in a week. In connection
with the above case, on 10.10.2013 the deceased No. 1 and No.
2, along with PWs. 1 to 6 and PW.9, went to Ponnur on three
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twowheelers to attend the Court and after attending the
Court, they were returning back in the evening and on receipt
of the said information, all the accused except A.2, A.4 to
A.6, A.11, A.13 and A.18 conspired together and as A.18 was
having a lorry bearing No. ADM 8373, all of them collected
deadly weapons like axes, knives, rods and sticks, went in the
lorry of A.18 and dashed the two wheeler in which both the
deceased and PW.5 were travelling. Both the deceased fell down
from two wheeler. Thereafter, the accused attacked them
indiscriminately and killed them and also inflicted injuries
on PW.5 and they all ran away from the scene of offence in the
same lorry along with the weapons. Deceased No. 1 died on the
spot and other injured were shifted to the Hospital. The
others, who were following the two wheeler of the deceased
witnessed the incident and reported the matter to police and
shifted the second deceased to Ponnur Hospital, where the
Doctor declared him dead and other injured (P.W.5) was
referred to Government Hospital, Guntur. On intimation, the
police went and recorded the statement of PW.1. PW.20 the Head
Constable, Bapatla Town P.S., handed over the file to PW.21
who registered a case in Crime No.57 of 2013 for the offences
punishable under Sections 147, 148, 307, 302 read with 149
IPC. After completion of investigation, PW.23 laid the charge
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sheet.
3. The incident took place at 04:00 PM. Deceased1, Tirupati
Rao died on spot, whereas Siva Sankara Rao, Deceased2 and S.
Venkaiahnaidu (PW.5) were immediately taken to Govt. Hospital,
Ponnur at which Hospital Siva Sankara died between 05:30 PM to
06:00 PM. Venkaiahnaidu(PW.5), who was unconscious, on advice
of Doctors was shifted to Govt. Hospital, Guntur. The Police
came at Govt. Hospital, Ponnur and recorded the statement of
Sivarama Krishnaiah (PW. 1) at 06:00PM, on the basis of which
statement, the FIR was registered, as Criminal Case No. 57 of
2003 under Section 147, 148 and 302 read with 149 of IPC.
4. PW.23, Investigating Officer(hereinafter referred to as
'IO') took up the investigation on 10.10.2003 itself. After
visiting Govt. Hospital, Guntur, IO found Venkaiahnaidu
unconscious. He could not record the statement of PW.5. PW.5
on 14.10.2003 was shifted to Hitech Hospital, Guntur where he
regained consciousness after 20 days. IO recorded the
statement of PW.5 on 04.11.2010 at Hitech Hospital. The IO
also visited the place of incident, seized various articles,
prepared the sketch map and also got the spot photographs.
After conducting the investigation, IO submitted the charge
sheet against 19 accused, out of which A.18 had already died
on 14.12.2003. All the accused were put on trial. Prosecution
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before the Trial Court examined PW.1 to PW.23, marked exhibit
P.1 to P.25 and also marked M.O.1 to 16. PW.1 to PW.6 and PW.9
are the eyewitnesses of the incident. PW.7 and PW.8 are the
wives of first and second deceased, who after knowing about
the incident rushed to the scene of offence. PW.10 was
examined to show that on the date of incident, she had seen
the accused making preparation in a lorry in front of his
house. PW.16 is a doctor who treated the injured at Govt.
Hospital, Guntur. Doctors who conducted the postmortem of two
dead bodies were also examined, as PW.17 and PW.18. P.W.23 is
Investigating Officer who conducted the investigation. The
accused did not lead any evidence. During pendency of the
trial A.1, A.9, A.11 and A.18 having died, trial abated
against such accused.
5. The Trial Court vide its judgment dated 24.12.2007
acquitted the accused. Trial Court after referring to evidence
of eyewitnesses came to the conclusion that there were
contradictions and omissions. The Trial Court observed that
medical evidence does not support any injury by battle axe.
After referring to the injuries of P.W.5 and medical evidence,
Trial Court observed that it is not possible to hold that
injuries were caused with sharp edge weapon like hunting
sickle. Trial Court held that accused are entitled to benefit
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of doubt and acquittal. Aggrieved by the judgment of Trial
Court, State filed an appeal being Criminal Appeal No.340 of
2009. Somarowthu Laxmi Samarajaya wife of Siva Sanakara Rao
deceased, filed Criminal Revision No. 643 of 2008. Both
Criminal Appeal and Criminal Revision were heard together and
have been allowed by the High Court. A.1 to A.3, A.5 to A.7
and A.11 were found guilty under Section 302 read with 149 IPC
and they have been convicted and sentenced to undergo life
imprisonment and to pay a fine of Rs.500/ each. Acquittal of
A.12 to A.9 have been affirmed. These appeals have been filed
by A.2, A.3, A.5, A.6, A.7 and A.11 (A1, being dead).
6. We have heard Shri A.T.M. Ranga Ramanujam and Shri
Sidharath Luthra, learned senior counsel for the appellants.
Ms. Prerna Singh, learned counsel has appeared on behalf of
the State.
7. Learned counsel for the appellants in support of the
appeal contended that the order of acquittal by the Trial
Court was based on appreciation of evidence on record which
order of acquittal required no interference by the High Court.
It is contended that even if two views are possible, the order
of Trial Court acquitting the accused need no interference by
Appellate Court. The medical evidence which was led by the
prosecution did not support the ocular evidence led by so
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called eyewitnesses. Hence, the Trial Court rightly
disbelieved the prosecution case. The High Court wrongly put
the burden on the accused to prove that deceased and
eyewitnesses were not required to attend the Court whereas
burden lies on the prosecution to prove that the deceased and
all the eyewitnesses were required to attend the Ponnur Court
from where they claimed to be returning. There being long
standing enmity between the accused and complainant party, the
accused have been roped in. When Doctors came before the Court
for recording their evidence, the weapons which were seized
were not shown to them, so as to form an opinion whether
injuries on the deceased and injured witness could have been
caused by such weapons, which prejudicially affect the
prosecution case.
8. Learned counsel for the State refuting the submissions of
learned counsel for the appellants contends that the High
Court has rightly reversed the order of acquittal. It is
contended that eyewitnesses account given by the
eyewitnesses was worthy of reliance and Trial Court on
account of insufficient reasons discarded such evidence. The
injured PW.5, Venkaiahanaidu, eyewitness had fully proved the
incident and specifically proved the roles of accused which
evidence ought not to have been discarded by the Trial Court.
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It is submitted that the High Court has correctly
reappreciated the evidence and has given cogent reasons for
finding the evidence trustworthy and believable. The account
of injuries as proved by eyewitnesses was fully corroborated
with the medical evidence. The evidence of eyewitnesses who
were accompanying the deceased Nos.1 and 2 could not have been
discarded as interested witnesses whereas they were family
members who were accompanying the deceased on the motorcycle
and others on twowheeler which eyewitnesses could prove the
incident. The judgment of conviction by the High Court is
based on correct appreciation of evidence and the accused
having been found guilty, the appeals deserve to be dismissed.
9. Learned counsel for the appellants has placed reliance on
several judgments of this Court which shall be referred to
while considering the submissions of the parties.
10. As noted above, PW.1 to PW.6 and PW.9 are all
eyewitnesses of the incident. PW.5, Venkaiahanaidu is an
injured witness who was travelling on the Hero Honda
motorcycle driven by Tirupati Rao, his father (deceased
No.1). The Trial Court after commenting on the evidence of
the eyewitnesses had proceeded to discard the evidence by
giving some reasons. We have carefully looked into the order
of the Trial Court as well as depositions of eyewitnesses and
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adverted to the reasons given by the Trial Court for not
believing the evidence. We shall refer to the reasons given by
the Trial Court for discarding eyewitnesses one by one. We
first take up the deposition of the injured witnessPW.5 and
the reasons given by the Trial Court to discard his evidence.
11. As noted above, PW.5, aged about 12 & ½ years on the day
of incident was sitting on Hero Honda motor bike driven by his
father, Tirupati Rao, deceased No.1, Siva Sankara Rao deceased
No. 2, was also sitting on the same motor bike. PW.5,
Venkaiahanaidu in his eyewitness account has deposed that he,
his father and Siva Sankara Rao were on Hero Honda motor bike
returning to Baptala, PW.1 Sivarama Krishnaiah, PW.3, Murali
Krishna, were coming on scooter whereas Veerahaviah, PW.4,
Venkatalakshmi Narasimha, PW.2 and PW.9, Venkateswara Rao
were coming on TVS moped. They left for about 3 or 3.40 p.m.
and at about 4 p.m. when they reached the scene of offence,
Tirupati Rao, his father observed that a lorry driven by
accused A3 was coming from opposite direction, his father
turned the vehicle to go back. At that time the lorry hit
their motorcycle, they all fell down. All the accused were in
the lorry with knives and axes. His father and Siva Sankara
Rao were attacked by the accused with axes and knives. A19
beat PW.5 on his right temporal bone with knife whereas Botchu
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Vasu – A11 beat with stick on his right side. He stated that
he lost consciousness which he regained at Hitech Hospital,
Guntur. It has come on evidence that immediately after
occurrence both Shiva Shankar Rao and Venkaiah Naidu were
taken to Government Hospital, Ponnur. Shiva Shankar Rao died
between 5.30 to 6 p.m. at Government Hospital, Ponnur and
Venkaiahanaidu, PW.5 was shifted to Government Hospital,
Guntur where he was examined at 6.15 p.m. by Dr. Vinayvardhan,
PW.16, who in his evidence has clearly proved that on
10.10.2003 at 6.15 p.m. he examined injured Venkaiahanaidu
accompanied by Murali Krishna, PW.3 and injuries were found in
his body. PW.23, IO had taken the investigation in the evening
on 10.10.2003 itself and recorded statement of PWs.1, 2, 3, 4,
6 and 9 on the same day. He also on the same day came to know
that injured, PW.5 was shifted to Government Hospital, Guntur
where he went and found PW.5 unconscious, hence, statement of
PW.5 could not be recorded on that day.
12. Now, let us come to the judgment of the Trial Court and
advert to the reasons given by the Trial Court for discarding
the evidence of injured eyewitness. In paragraph 15 of the
judgment, Trial Court has observed that PW.23 in his statement
has stated that when he went to Government Hospital, Ponnur,
PW.5 was absent and he was shifted to Government Hospital,
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Guntur as his condition was critical. The Trial Court has
observed that unfortunately “the Doctor at Government
Hospital, Ponnur was not examined and there is no record to
show that PW.5 was also taken to the Government Hospital,
Ponnur along with the second deceased”. The above observation
that no Doctor from Government Hospital, Ponnour was examined
nor there is any record to show that PW.5 was taken to
Government Hospital, Ponnur has no significance since
Venkaiahanaidu, PW.5 was shifted to Government Hospital,
Guntur where he was examined at 6.15 p.m. on the same day
which was proved by the Doctor. PW.16. PW.1 and PW.3, both had
stated that after the incident both the injured Siva Sankara
Rao and Venkaiahanaidu were taken to the Government Hospital,
Ponnur and after 5.30 p.m. Siva Sankara Rao died and
Venkaiahanaidu was asked to be taken to Government Hospital,
Guntur. Nonexamination of Doctor to prove that injured PW.5
was first taken to Government Hospital, Ponnur was
inconsequential and immaterial, when there is no dispute that
injured was admitted in the Government Hospital, Guntur and
was examined by the Doctor at 6.15 p.m. on the same day. In
paragraph 16 Trial Court has referred to evidence of PW.16,
Doctor who examined PW.5 on 10.10.2003 at 6.15 p.m. The
evidence of Doctor, PW.16 extracted by the Trial Court in
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paragraph 16 of the judgment that PW.16 who was working as CMO
in the Government Hospital, Guntur has stated that on
10.10.2003 at 6.15 p.m. he examined Venkaiahanaidu, PW.5
accompanied by Murali Krishna, PW.3, the Doctor was also noted
that PW.5 was injured and said to be beaten with Veta Kodavali
(hunting sickle). The following injuries were noticed by the
Doctor:
“1. Diffused swelling 10 x 10 cm on right occipital partial region with one centimeter lacerationbleeding.
2. Graze abrasion on left hand and fore arm 10 x 5 cm size red in colour.
XRay skull reveals no bone injury Xray left hand with wrist reveals fracture noted in the lower end of radius. Ward opinion with I.P. No.49385 head injury patient absconded on 14.10.2003. I am of opinion basing on the Xray and ward opinion the injury No.2 is grievous in nature; No.1 is simple in nature might have been caused due to blunt and rough objects and aged about 1 to 6 hours prior to my examination. Ex.P13 is the wound certificate issued by me.”
13. Trial Court after noticing the evidence of PW.16 has made
the following observation :
“In fact, this evidence gives rise to many doubts. First of all it is not possible to hold that the nature of injuries could be caused with sharp edged weapon like hunting
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sickle.”
14. The Trial Court held that it is not possible to hold that
the nature of injuries could be caused with sharp edged
weapon like hunting sickle. This was one of the reasons for
discarding the evidence of PW.5.
15. PW.5 himself came in the witness box and was examined.
PW.5 has deposed about the injuries caused to him. In his
statement PW.5 stated:
“Velivala Akkaiah (A19) beat me on my right temporal bone with a knife. Botchu Vasu(A11) beat with a stick on my right sticks. Valivala Akkaiah (A19) caught hold of my hands and legs and thrown me. I lost consciousness. I regained consciousness in Hitch Hospital, Guntur.
After that police examined me.”
16. When PW.5 has stated that he was beaten by knife and
stick on right temporal bone, the injuries found in his
person have to be looked into in the light of the evidence
given by him.
17. When, PW.5 himself has stated that he was attacked by
knife and stick the injuries which were noticed by the Doctor
were caused by knife and stick, since there is no
inconsistency between the ocular evidence of PW.5 and medical
evidence of PW.16, the reason given by the Trial Court for
discarding the evidence of PW.5 is incorrect.
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18. The Trial Court further has observed that PW.23 had not
taken any endorsement from the Doctor to the effect that PW.5
was in fact in unconscious state of mind, when he visited
Hospital on 10.10.2003 and found PW.5 unconscious. The Trial
Court further observed that since PW.5 was unconscious for
considerable period and regained consciousness nearly after
more than 20 days, it was expected that the investigation
agency to secure the presence of the Doctor while examining
this witness. The Trial Court made the following observation
in paragraph 17:
“Even according to prosecution, PW.5 was unconscious for considerable period and regained consciousness nearly after more than 20 days. Naturally, we will expect the investigation agency to secure the presence of the doctor while examining this witness. In the above circumstances, any amount of doubt is created about the examination of this witness. Even at the sake of repetition it must be pointed out that the absence of evidence from the doctor PW.16 that PW.5 was brought to the hospital in unconscious state, the whole theory must be disbelieved. Which again will eliminate the evidence of PW.5. Now we got the evidence of PW.1, 2, 4, 5 and 9.”
19. The Trial Court has drawn adverse inference against the
evidence of PW.5 on the ground that no evidence was given by
the Doctor, PW.16 about the unconscious state of PW.5, hence,
the whole theory must be disbelieved. PW.5 has stated that
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after being attacked on the scene of occurrence he became
unconscious and regained consciousness only at Hitech
Hospital, Guntur.
20. PW.23, IO in his statement has clearly stated that he
went after recording the evidence of PW.1, 2, 3, 4, 6 and 9
to the Government Hospital, Guntur and found the injured
Venkaiahanaidu, PW.5 in unconscious state, hence, could not
record his statement. Following was stated by IO in his
statement:
“I visited GGH Guntur and found the injured S. Venkaiah Naidu (P.W.5) in unconscious state; Hence, I could not record his statement.”
21. PW.5 appeared in the Court and in examinationinchief
question was put to him that whether he was unconscious at
the time when he was admitted in Government Hospital, Guntur
and when he regained his consciousness. PW.5, both in
examinationinchief and crossexamination stated that he
regained consciousness after 20 days and next day of
regaining consciousness his statement was recorded.
22. Doctor, PW.16, who appeared before the Court and
recorded his evidence was not even put any question as to
whether when Venkaiahanaidu was admitted in Government
Hospital, Guntur he was conscious or unconscious. The
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observation of the Trial Court that there being no evidence
that PW.5 was unconscious and in the absence of evidence that
PW.5 was brought to the Hospital in unconscious state, the
whole theory is to be disbelieved, is wholly incorrect and
perverse appreciation of evidence. There being evidence of
PW.5 and PW.23 that he was unconscious when he was admitted
in Government Hospital, Guntur and there is no contrary
evidence on the record, the view of the Trial Court that
whole theory must be disbelieved is perverse and has rightly
been reversed by the High Court.
23. It is also relevant to notice that observation has been
made by the Trial Court that IO, PW.23 ought to have been
taken endorsement from the Doctor that PW.5 was in
unconscious state of mind on 10.10.2003, although there is
evidence that he was unconscious on 10.10.2003 when he was
admitted in the Hospital, the mere fact that certificate was
not obtained by IO from the Doctor is inconsequential.
Furthermore, it is well settled that even if IO has
committed any error and has been negligent in carrying out
any investigation or in the investigation there is some
omission and defect, it is the legal obligation on the part
of the Court to examine the prosecution evidence de hors such
lapses. In C. Muniappan and others vs. State of Tamil Nadu,
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(2010) 9 SCC 567, following has been laid down in paragraph
55:
“Where there has been negligence on the part of the investigating agency or omissions, etc. which resulted in defective investigation, there is a legal obligation on the part of the court to examine the prosecution evidence dehors such lapses, carefully, to find out whether the said evidence is reliable or not and to what extent it is reliable and as to whether such lapses affected the object of finding out the truth.”
24. The High Court has specifically considered the evidence
of PW.5 in paragraphs 27 and 28 of the judgment. The High
Court has rightly observed that the fact of sustaining
injuries by this witness has not been denied or disputed nor
it was suggested to him that he sustained those injuries at a
different place in a different manner in the hands of some
other assailants. The High Court observed that some lapses
on behalf of the investigation in examining the Doctor of the
Government Hospital, Guntur or at Hitech Hospital cannot be
taken as sole basis so as to doubt the case of the
prosecution. When PW.5 was unconscious, the delay in
examination cannot be said to be fatal to the case of the
prosecution. The High Court, thus, has correctly appreciated
and relied on the evidence of PW.5 which we find fully in
accordance with law.
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25. The injured witness PW.5 having given specific role of
the persons who caused injuries to deceased Nos.1 and 2
which stands corroborated with the medical evidence, ignoring
the evidence of PW.5 an injured witness on the grounds as
noted above by the Trial Court is clearly unsustainable and
the High Court rightly after considering all aspects of the
matter has relied on the evidence of PW.5 for holding the
accused guilty.
26. We now come to the reasons given by the Trial Court for
discarding evidence of other eyewitnesses. With regard to
PW.1, Trial Court says that he has admitted that in Ex.P1,
the names of A12 to A19 were not mentioned although he stated
that he gave the names of the accused when Police examined
him. The Trial Court observed that so called conspiracy and
participation of A12 to A19 is clouded with doubt. Even if,
A12 to A19 have been acquitted, their acquittal does not lead
the Trial Court to discard the prosecution case as given in
Ex.P1 and supported by PW.1 in his oral evidence. We are,
thus, of the view that there is no reason to discard the
evidence of PW.1 who was an eyewitness. PW.21 is
SubInspector of Police who stated that he received phone
call at about 5 p.m. on 10.10.2003 about the offence. He
immediately rushed to the scene of offence and learnt that
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two injured persons were shifted to Ponnur Government
Hospital and he also noticed there a Hero Honda Passion.
After posting guard at the scene of offence, SI proceeded to
Government Hospital, Ponnur where he came to know that Head
Constable 690(PW.20) had already recorded the statement from
the complainant. The statement of PW.1 was recorded at 6 p.m.
as was stated by PW.23, IO in his deposition. The information
of offence having been received by Police within one hour
and statements of witnesses were recorded by 6 p.m. in the
presence of PW.1 at the Hospital corroborates the prosecution
case of occurrence at 4 p.m. and shifting of injured to the
Hospital immediately. The injured Siva Sankara Rao had died
at Ponnur Hospital between 5.30 to 6 p.m., inquest report of
which was also prepared immediately. We are, thus, of the
view that the Trial Court without any valid reason has
discarded the evidence of PW.1 and the High Court did not
commit an error on placing reliance on PW.1 who made
statement and gave detail of entire incident in his statement
and details of the accused and manner of carrying out the
assault on both the deceased and injured witness.
27. With regard to PW.2, the Trial Court states that when
PW.21, SubInspector went on the scene of offence, he did not
find PW.2 present on the scene whereas PW.1 has informed that
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while taking the second deceased and PW.5 to Government
Hospital, Ponnur, PW.2 was asked to present near the dead
body of first deceased. The statement of PW.2 being recorded
at Government Hospital, Ponnur his presence at Ponnour
Hospital cannot be discarded. We are of the view that only
due to the reason that he was not found at the place of
occurrence when PW.21 visited the spot does not lead to the
conclusion that his eyewitness account be discarded.
28. The Trial Court has observed that prosecution did not try
to establish the fact that on 10.10.2003, i.e., on the date
of incident these witnesses and the deceased were required to
be present before the Ponnur Court. The Trial Court further
stated that presence of some witnesses at Ponnur Court was
not necessary particularly Kalyani, PW.6 daughter of the
first deceased. It has come in the evidence that all the
persons who were returning from Ponnur Court, presence of few
of them was not necessary at Ponnur Court. It has come in the
evidence that second deceased and some other who were
returning on 10.10.2003 were under the conditional bail and
were to appear before the Court once in a week. The mere fact
that some other persons were not required to be present in
the Court also went along with those who were to go to the
Court is neither unnatural nor uncommon. In the accused
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accompanying by the other members of the family while going
to the Ponnur Court nothing is abnormal on the basis of which
any adverse inference can be drawn by the Trial Court.
29. One of the submissions raised by the learned counsel for
the appellants is that Doctor who appeared before the Court
was not shown the weapon to give his opinion as to whether
injuries could have caused with such weapon or not. Learned
counsel for the appellants relied on the case in Kartarey and
others vs. State of U.P., 1976 AIR SC 76=(1976 (1) SCC 172
para 26), wherein in paragraph 25 following has been stated:
“25………It is the duty of the prosecution, and no less of the Court, to see that the alleged weapon of the offence, if available, is shown to the medical witness and his opinion invited as to whether all or any of the injuries on the victim could be caused with that weapon. Failure to do so may, sometimes, cause aberration in the course of justice…..”
30. In the present case Dr. N. Subba Rao, PW.17 appeared
before the Court who had conducted the postmortem of Tirupati
Rao. Doctor in his statement has stated that the injuries
could be caused with battle axes and knives. PW.18 has
conducted the postmortem of Siva Sankara Rao. PW.18 has
stated that “injuries noted in my postmortem can be caused by
axes, battle axes and knives”. The eyewitnesses in their
eyewitness account have stated that accused used axe, knives
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and sticks while attacking on deceased Nos.1 and 2. The
injuries noted in the postmortem of deceased Nos.1 and 2 are
injuries which can be caused by axe, knives and sticks. Thus,
there was no inconsistency with medical evidence and the
ocular evidence. The death of both deceased Nos.1 and 2 was
homicidal in nature. A perusal of the statements of the PW.17
and 18, Doctors who conducted the postmortem as well as PW.16
who gave evidence on injuries of PW.5, indicates that they
were not shown the weapons by which injuries were caused. It
is useful to refer to the external injuries noted by PW.17 on
the dead body of Tirupati Rao. In the statement of PW.17, he
stated as follows:
“On 11102003 at about 31 p.m., I conducted postmortem on the dead body of a male body by name Somarouthu Tirupathirao, first deceased. The external appearance regormortis passed of External injuries: 1. Cut injury of 11x2x1 cm., in oblique
direction over the left ear lobule extending towards temporal region and downwards towards neck.
2. Cut injury 12x4 cm., bone deep on left parity occipital region. Deep dissection shows linear fracture of left parital bone.
3. Cut injury of 5x2 cm., scale deep on left front parital region.
4. Cut injury of 10x5 cm., skin deep on left thigh:
5. Cut injury of 20x2 cm., x2.5 cm., from
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dorsum of right forearm to the dorsum of hand. Deep dissection shows both radius and ulna fractured.
6. Cut injury 8x5 cm., skin deep over upper 1/3rd of upper arm.
7. Cut injury of 8 cm., x 3x3 4 cm., encircling left shoulder deep dissection shows displacement head of humorous posterior.
8. Cut injury of 7 cm., x 2 x 2 cm., on the back of left shoulder region.
9. A crushed inury on left leg 22 x 10 cm. bone deep. Deep dissection shows both tibia and fibula fractured.
10. A cut injury of 8 cm. x 3 cm., bone deep in the middle of right thigh. Deep dissection shows of right femur fracture at middle.
11. Cut injury of 10x2cm., skin deep on left inter scapular area on left of back of chest.
12. Cut injury of 10x2 cm., skin deep on back of chest below injury no.11.
13. Cut injury of 10x2 cm., skin deep on right side of back of chest.
14. Stab injury of 6x2 cm., on right lumbar region and deep dissection shows a lacerated injury of 2x1 cm., over right
kidney on superior lateral region.
15. An abrasion injury 4 cm., size on back of right thigh.”
31. Looking to the injuries as noticed by PW.17, it is clear
that the cut injuries as noticed above could be by axe and
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knife as well as by battle axe as opined by the Doctor. The
fact that weapon was not shown to the Doctor nor in the
crossexamination attention of the Doctor was invited towards
the weapon, is not of much consequence in the facts of the
present case where there was clear medical evidence that
injuries could be caused by knife, axe and battle axe. It is
not the contention before us that the injuries as noted by
the Doctors in the postmortem of deceased Nos.1 and 2 could
not have been caused by knives and axes. The submission has
also been raised that it was put to the Doctor that injuries
by battle axe could be half moon, Doctor himself admitted in
his report that he has not reported depth of the injury,
middle of the injury nor margins of the injuries have been
noted. He has not described any injury as the half moon.
Doctor himself has admitted that he has not described the
shapes of the injuries, depth and middle of the injuries. The
above medical evidence does not lead to the conclusion that
injuries as noticed by the Doctors could not have been caused
by axe, knives and battle axe. The eyewitnesses, PW.1,2,3
and 5 have clearly mentioned about the weapons used by the
accused which eyewitnesses accounts are in accordance with
medical evidence. Thus, mere nonshowing of the weapons to
the Doctors at the time of their depositions in the Court is
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inconsequential and in no manner weakens the prosecution
case. Some discrepancies referred by the Trial Court in the
statements of eyewitnesses were inconsequential. The
eyewitnesses after lapse of time cannot give picture perfect
report of the injuries caused by each accused and the minor
inconsistencies were inconsequential. It is useful to refer
to the judgment of this Court in Chandrappa and others vs.
State of Karnataka, (2008) 11 SCC 328. In paragraphs 17 and
18 following was stated:
“17. It has been contended by the learned counsel for the appellants that the discrepancies between the statements of the eyewitnesses inter se would go to show that they had not seen the incident and no reliance could thus be placed on their testimony. It has been pointed out that their statements were discrepant as to the actual manner of assault and as to the injuries caused by each of the accused to the deceased and to PW 3, the injured eyewitness. We are of the opinion that in such matters it would be unreasonable to expect a witness to give a picture perfect report of the injuries caused by each accused to the deceased or the injured more particularly where it has been proved on record that the injuries had been caused by several accused armed with different kinds of weapons.
18. We also find that with the passage of time the memory of an eyewitness tends to dim and it is perhaps difficult for a witness to recall events with precision. We have gone through the record and find that the evidence had been recorded more than
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five years after the incident and if the memory had partly failed the eyewitnesses and if they had not been able to give an exact description of the injuries, it would not detract from the substratum of their evidence. It is however very significant that PW 2 is the sister of the four appellants, the deceased and PW 3 Devendrappa and in the dispute between the brothers she had continued to reside with her father Navilapa who was residing with the appellants, but she has nevertheless still supported the prosecution. We are of the opinion that in normal circumstances she would not have given evidence against the appellants but she has come forth as an eyewitness and supported the prosecution in all material particulars.”
32. Learned counsel for the appellants has also placed
reliance on the judgment of this Court in Eknath Ganpat Aher
and others vs. State of Maharasthra and others, (2010) 6 SCC
519. In support of the case it is mentioned that in the case
of group rivalries and enmities, there is a general tendency
to rope in as many persons as possible as having participated
in the assault. There cannot be any dispute to the above
proposition laid down in paragraph 26 of the judgment which
is quoted below:
“26. It is an accepted proposition that in the case of group rivalries and enmities, there is a general tendency to rope in as many persons as possible as having participated in the assault. In such situations, the courts are called upon to be very cautious and sift the evidence with
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care. Where after a close scrutiny of the evidence, a reasonable doubt arises in the mind of the court with regard to the participation of any of those who have been roped in, the court would be obliged to give the benefit of doubt to them.”
33. However, when there are eyewitnesses including injured
witness who fully support the prosecution case and proved the
roles of different accused, prosecution case cannot be
negated only on the ground that it was a case of group
rivalry. Group rivalry is double edged sword.
34. Learned counsel lastly contended that there are
limitations in the appellate power while exercising it as
against an order of acquittal. He has relied on the judgment
of this Court in Dhanpal vs. State by Public Prosecutor,
Madras, (2009) 10 SCC 401. In paragraphs 21, 22 39 and 41
following has been stated:
“21. On proper evaluation of the Trial Court judgment, we hold that the view taken by the Trial Court was certainly a possible or a plausible view. It is a wellsettled legal position that when the view which has been taken by the Trial Court is a possible view, then the acquittal cannot be set aside by merely substituting its reasons by the High Court. In our considered view, the impugned judgment of the High Court is contrary to the settled legal position and deserves to be set aside.
22. The earliest case which dealt with
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the controversy in issue at length is of Sheo Swarup v. King Emperor. In this case, the ambit, scope and the powers of the appellate court in dealing with an appeal against acquittal have been comprehensively dealt with by the Privy Council. Lord Russell writing the judgment has observed as under: (IA at p. 404):
“… the High Court should and will always give proper weight and consideration to such matters as (1) the views of the trial Judge as to the credibility of the witnesses; (2) the presumption of innocence in favour of the accused, a presumption certainly not weakened by the fact that he has been acquitted at his trial; (3) the right of the accused to the benefit of any doubt; and (4) the slowness of an appellate court in disturbing a finding of fact arrived at by a Judge who had the advantage of seeing the witnesses.”
The law succinctly crystallised in this case has been consistently followed in subsequent judgments by this Court.
39. The following principles emerge from the cases above:
1. The accused is presumed to be innocent until proven guilty. The accused possessed this presumption when he was before the Trial Court. The Trial Court’s acquittal bolsters the presumption that he is innocent.
2. The power of reviewing evidence is wide and the appellate court can reappreciate the entire evidence on record. It can review the Trial Court’s conclusion with respect to both facts and law, but the appellate court must give due weight and consideration to the decision of the Trial Court.
3. The appellate court should always keep in mind that the Trial Court had the distinct advantage of watching the
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demeanour of the witnesses. The Trial Court is in a better position to evaluate the credibility of the witnesses.
4. The appellate court may only overrule or otherwise disturb the Trial Court’s acquittal if it has “very substantial and compelling reasons” for doing so.
5. If two reasonable or possible views can be reached—one that leads to acquittal, the other to conviction—the High Courts/appellate courts must rule in favour of the accused.
41. The settled legal position as explained above is that if the Trial Court’s view is possible or plausible, the High Court should not substitute the same by its own possible view. In the facts and circumstances of this case, the High Court in the impugned judgment was not justified in interfering with the wellreasoned judgment and order of the Trial Court. Consequently, this appeal filed by the appellant is allowed and disposed of and the impugned judgment of the High Court is set aside.”
35. In State of U.P vs. Anil Singh, (1988)( Supp). SCC 686,
this Court has held that although when two views are
reasonably possible, one indicating conviction and other
acquittal, this Court will not interfere with the order of
acquittal but Court shall never hesitate to interfere if the
acquittal is perverse in the sense that no reasonable person
would have come to that conclusion, or if the acquittal is
manifestly illegal or grossly unjust. In paragraph 14 of the
judgment following has been stated:
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“14. The scope of appeals under Article 136 of the Constitution is undisputedly very much limited. This Court does not exercise its overriding powers under Article 136 to reweigh the evidence. The court does not disturb the concurrent finding of facts reached upon proper appreciation. Even if two views are reasonably possible, one indicating conviction and other acquittal, this Court will not interfere with the order of acquittal (See: State of U.P. v. Jashoda Nandan Gupta; State of A.P. v. P. Anjaneyulu.) But this Court will not hesitate to interfere if the acquittal is perverse in the sense that no reasonable person would have come to that conclusion, or if the acquittal is manifestly illegal or grossly unjust.”
36. Present is a case where the High Court exercised its
appellate power under Section 386 Cr.P.C. In exercise of
Appellate power under Section 386 Cr.P.C. the High Court has
full power to reverse an order of acquittal and if the
accused are found guilty they can be sentenced according to
law.
37. Present is a case where reasoning of the Trial Court
in discarding the evidence of injured witness and other
eyewitnesses have been found perverse. The High Court,
thus, in our opinion did not commit any error in reversing
the order of acquittal and convicted the accused. From the
eyewitnesses account, as noticed above and for the reasons
given by the High Court in its judgment,
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we are of the view that High Court is correct in setting aside
the order of acquittal and convicting the accused.
38. There is no merit in these appeals. Both the appeals are
dismissed.
.....................J. ( A. K. SIKRI )
.....................J. ( ASHOK BHUSHAN )
New Delhi, April 13, 2017.