FAZAR ALI Vs STATE OF ASSAM
Bench: A.K. SIKRI,ASHOK BHUSHAN
Case number: Crl.A. No.-001062-001062 / 2007
Diary number: 12635 / 2006
Advocates: SUMITA HAZARIKA Vs
CORPORATE LAW GROUP
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1062 OF 2007
FAZAR ALI & ORS. ........APPELLANT(S)
VERSUS
STATE OF ASSAM .........RESPONDENT
J U D G M E N T
ASHOK BHUSHAN, J .
1. This appeal has been filed by eight accused who
have been convicted under Section 302 read with Section
149 IPC and sentenced to under go life imprisonment by
trial court as well as by High Court. The prosecution
case is that on 12.11.1993 in the morning at about 8.00
AM twelve accused persons have attacked complainant,
his father Samsuddin, his brother Abdul Rahman and his
motherinlaw. Accused were armed with dao, lathi,
jathi, dagger etc. After injuring Samsuddin and Abdul
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Rahman the accused did not allow the injured to be
taken to hospital for about three hours and it was only
when large number of villagers assembled and impressed
upon the accused to let the injured to be taken to
hospital, Samsuddin and Abdul Rahman could be taken to
hospital. Both Samsuddin and Abdul Rahman were referred
to Nagaon Civil Hospital where Abdul Rahman died on the
same day at 4.00 PM.
2. A written complaint was submitted by Afazuddin son
of Samsuddin and brother of Abdul Rahman, which had the
thumb impression of Afazuddin whereunder names of five
accused Sekendar Ali, Abu Taher, Abdul Sattar, Fazar
Ali and Akkash Ali were mentioned with seven other
accused. Complaint was initially registered under
Section 147, 148, 149 and 326 IPC in which Section 302
IPC was added subsequent to death of Abdul Rahman.
3. I.O. on the same day of incident examined Rustam
Ali, Afazuddin, Muslemuddin, Abdul Sattar (Son of
Mafizuddin), Samsuddin, Jakir Hussain, Giasuddin,
Jahura Khatoon and Fatema Khatoon.
4. After investigation of the appellants, the charge
sheet was submitted against eleven accused, one of the
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accused named Abu Taher had died on 01.03.1999.
Prosecution produced thirteen witnesses to prove the
charge which included two Investigating Officers and
two Medical Officers. The trial court, after
considering the entire evidence on record by judgment
dated 08.10.2002(Session Case No.20 of 99, GR
No.979/93) held all the accused guilty and convicted
them to the following effect:
"15. So, in view of discussion above, I convict and sentence accused Sattar, Rafiqul, Akkash Ali, Fakaruddin, Nuruddin, Sekander, Motin, Idrish Ali and Fazar to undergo rigorous imprisonment for one year each for their offence punishable under Section 148 IPC and also I convict and sentence all these accused persons to undergo their rigorous life imprisonment with a fine of Rs. 1000/ each in default rigorous imprisonment for two months for their offence. Offence punishable U/s 302/149 IPC. I also convict and sentence accused Sattar, Rafiqul, Akkash Ali, Fakaruddin, Nuruddin with an imprisonment for a period of six months for their offence punishable U/s. 323/149 IPC. The prosecution failed to establish case punishable U/s. 148/302/323/149 IPC against accused Islamuddin and Jakir Hussain for which they are acquitted forthwith. The bail bonds of all accused persons stand cancelled. The sentence of all 9 convicts as stated
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above will run concurrently.”
5. It is also relevant to note that with regard to
the incident on 12.11.1993 a crosscase was also
registered being Case No. 978/93 in which Samsuddin and
three others were accused. In the crosscase, it was
alleged that injury was inflicted by Samsuddin and his
sons in which Abdul Sattar received injuries.
6. On crosscase Sessions Case No. 41/99 (G R Case
No.978/93) was registered under Section 325 IPC.
Accused Samsuddin and others by judgment dated
8.10.2002 were given clean aquittal in the crosscase.
7. Accused aggrieved by the judgment, against the
conviction have filed a Criminal Appeal No. 420/2002.
The High Court after hearing the learned counsel for
the parties vide its judgment and order dated
21.12.2005 dismissed the criminal appeal, aggrieved by
which judgment the eight appellants have filed this
appeal.
8. Learned counsel for the appellant in support of
the appeal contends that in First Information Report
which was lodged by Afazuddin son of Samsuddin and
brother of Abdul Rahman(deceased) had mentioned only
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five names of the accused whereas charge sheet was
submitted against twelve accused. It is submitted that
Afazuddin claims to be eyewitness, hence, there was no
reason for not mentioning the names of all the accused
in the FIR and nonmention of other accused in the FIR
naturally indicates that others have been roped in
subsequently.
9. It is further submitted that there was a lot of
contradiction in the statement of witnesses recorded
before the Court and that of recorded by Police under
Section 161 Cr. P.C. The contradiction in evidence of
eyewitnesses makes their evidence untrustworthy. The
trial court ought to have taken note of such
contradiction and discarded the evidence of
eyewitneses.
10. Learned counsel for the State refuting the
submission of the learned counsel for the appellants
contends that mere nonmention of other accused in the
FIR cannot mean that other accused could not have been
chargesheeted after investigation. It is submitted
that contradiction pointed out in the statement of
witnesses does not in any manner shake their evidence.
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The incident took place in the courtyard/joining
pathway of house of Afazuddin. All the accused being
armed with different weapons have caused injuries.
Injured witnesses were not allowed to come out from
their houses for about three hours. All the witnesses
in their statements have proved the specific role of
accused in causing injury to Samsuddin and deceased
Abdul Rahman. Both trial court and the High Court have
correctly appreciated the evidence and relying on the
evidence have rightly convicted the accused.
11. We have considered submissions of learned counsel
for the parties and perused the record.
12. The first submission of learned counsel for the
appellants is that their being only five accused named
in the FIR others have been wrongly roped in the FIR.
He has submitted that Afazuddin, the informant being
son of the Samsuddin and being an eyewitness ought to
have mentioned the names of all the accused who had
participated in the incident.
13. To appreciate this submission, few facts need to
be noted. The translated copy of the First Information
Report is in the record of the High Court, in the
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column of name and residence of accused following is
mentioned:
“Name and residence of accused:
1) Sekandar Ali, S/O Amiruddin, 2) Abu Taher, S/O Do. 3) A. Sattar, S/O Eman Ali 4) Tazor Ali, S/O Do. 5) Akkash Ali, S/O. Amiruddin
and 7 others.
All are Vill. Durabandhi Gaon, P. S. Moirabari, Dist. Morigaon (Assam).”
14. Further, FIR mentions written report received from
complainant Afazuddin. The written report indicates
that Afazuddin has put his thumb impression on the FIR.
The Afazuddin was examined as PW. 2. In the
crossexamination, when he was put the question why
names of other accused were not mentioned in the FIR,
he stated the following:
"Cross Examination: Giasuddin is my younger brother. I had had the ejahar written at a hotel in Mairabari bus syndicate premises. From that place the police station is about 100/150 yards away. I had not gone to the police station before having had the ejahar written. I had had five accused named in the ejahar. I had told Karim the names of seven others. Karim had advised me to add those
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names only later. He had said that I should go to the police station with him later and add those seven names.”
15. From the above, three facts are clear: Firstly,
FIR although mentions name of only five accused but FIR
clearly mentions that seven more accused persons were
there. Thus, FIR clearly mentions that the number of
accused persons were twelve. Thus present is not a case
where only those five persons who were named, were
accused, but FIR from the very beginning is claiming
that apart from those five, seven others are also
accused. In the investigation, when names of seven
others had surfaced the chargesheet was submitted
against twelve accused. The submission that since in
the FIR names of seven other accused were not
disclosed, they could not have been chargesheeted, can
not be accepted. Secondly, in his crossexamination
informant clearly mentioned that he had told the names
of other seven accused persons also to writer Karim,
who had written the FIR but, informant being
illiterate had put only thumb impression on the FIR.
Not naming other seven accused although, number of
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seven other accused were mentioned in the FIR is
inconsequential and on this ground, there is no
substance in the submission of the learned counsel for
the appellants that since names of other accused were
not mentioned in the FIR except five names, others
could not have been convicted.
16. Now, we come to the next submission of the learned
counsel for the appellant that there are contradiction
in the statements made by witnesses before the Court as
compared to the statements made before the Police under
Section 161 Cr. P.C.
17. The present is a case where incident took place in
adjoining way/courtyard of the residential house of
informant in the morning at about 8.00 AM. The presence
of the family members in the house at Courtyard of
informant was natural. Three injured witnesses were
examined by Dr. Rafiqul Islam who had appeared, as
PW.11 and proved the injuries. The injuries were noted
by Rafiqul Islam PW.11 inflicted on Samsuddin, Jahura
Khatun and Afazuddin. Dr. Rafiqul Islam PW.11 stated
the following in his evidence:
"On 12.11.1993, I was M&HOI at Moirabari C.H.C. On that day, I
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examined (1) Abdul Rahman, (2) Samsuddin, (3) Jahura Khatun, and (4) Afazuddin on police requisition and found the following:
(1) Abdul Rahman, son of Md. Samsuddin of Village Dorabandi. The patient was referred to Nagaon Civil Hospital for further investigation and treatment.
(2) Samsuddin, son of Late Sudhir Seikh
Lacerated injury on scalp, size 1½” X ½” X ½”. Multiple abrasion over the forehead. Fresh and simple wounds caused by blunt object. Patient was referred to Nagaon Civil Hospital.”
(3) Jahura Khatun, wife of Ismat Ali Swelling over the right arm, size 1½” X ½” X ½”. Laceration over the left thumb, size 1” X ½” X ½” Fresh and simple wounds caused by blunt object.
(4) Afazuddin, son of Samsuddin
Swelling over the right thumb. Swelling over the back. Fresh and simple wounds caused by blunt object.”
18. Both Samsuddin and Afazuddin have examined
themselves in the Court. Samsuddin examined himself
as PW.5 and Afazuddin the informant has examined
himself as PW.2. Jahura Khatun has been examined as PW.
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9. All eyewitnesses have corroborated the incident and
have proved the role of accused persons in causing
injuries to Samsuddin, Abdul Rahman(deceased) and
others.
19. PW.5 Samsuddin has proved the incident and the
role of the different accused in his eyewitness
account. Much emphasis has been laid down by the
learned counsel for the appellants that there are
contradictions in the statement of eyewitnesses
recorded before the Court as compared to one which was
recorded by the Police, it is submitted that several
eyewitnesses who appeared before the Court and
assigned the role to different accused had not so
assigned to the different accused before the Police
when their statement under Section 161 Cr.P.C. was
recorded.
20. All the eyewitnesses have assigned the role of
all the accused of causing injuries in their
statements. PW.1 and PW.4 are two independent witnesses
who have also proved the incident and role of the
accused. The mere fact that, there are certain
inconsistencies with regard to the manner of causing
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injuries to Samsuddin and Abdul Rahman by the witnesses
as deposed in the court and as noted in the statement
under Section 161 Cr.P.C., can in no manner shake the
entire evidence or make the statement of witnesses
unreliable.
21. There are two reasons for not accepting the above
arguments; firstly, before the Police also the role of
accused was mentioned by eyewitnesses. In their
statements under Section 161 Cr.P C and before the
Court also eyewitnesses proved the role of the accused
and presence of the accused. Hence, the eyewitness
account of witnesses proves the presence of the
accused. They have been rightly convicted under Section
302 read with 49 IPC.
22. Secondly, there is clear evidence of eyewitnesses
that accused persons did not allow the injured to come
out from their house for about three hours. In spite of
the request being made by neighbours and other persons
present on the spot, accused have almost seized the
house and did not permit injured Afazuddin, Abdul
Rahman and Samsuddin to come out or to go for
treatment. Finding to this effect has been recorded
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both by trial court and High Court. Each person being a
member of unlawful assembly is guilty of offence being
committed in prosecution of common object, has been
held both by trial court and High Court. This Court in
Chandrappa and Others versus State of Karnataka, (2008)
11 SCC 328 has laid down that it is unreasonable to
expect from a witness to give a picture perfect report
of the incident and minor discrepancies in their
statement have to be ignored. Para 17 and 18 of the
judgment is extracted as below:
“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 PW3, 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
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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 five years after the incident and if the memory had partly failed the eye witnesses 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.”
23. It is also relevant to notice that accused party
has also filed a crosscase in which Samsuddin and his
sons were chargesheeted under Section 325 IPC which
resulted in acquittal by the trial court by judgment
and order dated 08.10.2002. The accused were found
aggressor and after accused being found present and
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having caused injuries which resulted in death of Abdul
Rahman both the Courts below did not commit any error
in convicting the accused under Section 302 read with
149 IPC.
24. We have gone through the oral evidence recorded
before the trial court. A translated copy of such
statement in English is being available on the record
of the High court. We are of the view that finding of
guilt recorded by trial court is based on correct
appreciation of evidence. Minor contradictions and
inconsistencies as pointed out by the learned counsel
for the appellants rightly have been ignored by the
courts below.
25. The High Court in para 10 of its judgment has
stated:
“10.In this case, we find from the evidence on record that the intention/object of the unlawful assembly was to assault and teach the victims a lesson and for that purpose they came armed with weapons in the early hours of the day and they also did not remain satisfied by assaulting the accused persons and causing injuries on them. Despite of all pleas for mercy, they did not allow the injured persons to be taken to hospital, detained them in the house for long three hours
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and as a consequent, they were deprived of their medical treatment and when they were taken to the hospital, it was too late for Abdul Rahman, who succumbed to his injuries at the hospital. Hence, the common object and the intention of the accused persons is apparent. ”
26. We do not find any merit in the appeal. The appeal
stands dismissed.
.................J [A. K. SIKRI]
..................J [ASHOK BHUSHAN]
New Delhi April 21, 2017.