KAMAL @ POORIKAMAL Vs STATE OF TAMIL NADU
Bench: FAKKIR MOHAMED IBRAHIM KALIFULLA,UDAY UMESH LALIT
Case number: Crl.A. No.-000786-000786 / 2008
Diary number: 15060 / 2007
Advocates: P. V. YOGESWARAN Vs
M. YOGESH KANNA
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Non-reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.786 of 2008
KAMAL @ POORIKAMAL & ANR. …. Appellants
Versus
STATE OF TAMIL NADU …. Respondent
J U D G M E N T
Uday Umesh Lalit, J.
1. This appeal by Special Leave challenges the judgment and
order dated 28.06.2006 passed by the High Court of Judicature at
Madras dismissing Criminal Appeal No.572 of 2003 preferred by the
appellants herein and thereby affirming the conviction and sentence
recorded against them by the Principal Sessions Judge, Coimbatore in
Sessions Case No.344 of 2002.
2. One Sultan Meeran hereinafter referred to as Sultan, resident of
Coimbatore fell in love with a Hindu girl, converted her to Islam and
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married her. Thereafter he converted another Hindu girl to Islam and
married her as well. This conduct on the part of Sultan, according to
the prosecution, enraged the first appellant who one month prior to the
incident in question had gone to the house of the deceased. He called
Sultan and stated that he was converting Hindu girls to Islam and
marrying them and that there was danger to Hindu Religion because
of him and that if he were to continue such conversions the things
would become different and that he must save his life, if possible. At
that time the father of Sultan, i.e. PW 8 Abdul Ajeezkhan was present
in the house.
3. On 26.03.2002 the car belonging to Sultan had gone to the
workshop of PW-11 Venu Gopal for repairs. After the car was ready
to be picked up, Sultan along with his younger brother PW-1 Abdul
Kadhar went to the workshop on the motor-cycle of said PW-1.
Sultan had told his elder brother PW 9 Abudhaheer that he and PW-1
would return after having dinner at Galaxy Restaurant. After picking
up the vehicle, Sultan and PW-1 had their dinner in the Restaurant and
when they came out around 10:35 p.m., Sultan suggested that they
would go to the adjoining club named Snooker World.
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4. As they entered, they found the appellants sitting there. The first
appellant called Sultan and spoke to him. Thereafter Sultan told PW-1
that they should go home and they came out of the club by about
10:45 p.m. PW-1 then started his motorcycle while Sultan was getting
into his car. At that time the appellants came out and asked him to
stop the car. The second appellant opened the door and sat in the back
seat of the car of Sultan. He held both the hands of the deceased
backwards and the first appellant who was standing outside, took out a
knife from his trouser and repeatedly stabbed Sultan on the head and
neck, stating that he had converted two Hindu girls to Islam and there
was danger to Hindu Religion from him. The first appellant no.1 held
the neck of Sultan and pulled him, at which point the second appellant
came out, took another knife from his pocket and also stabbed him.
According to the prosecution, at that stage PW-2 Ismail and PW-3
Sarvan Kumar had also reached the place of occurrence and witnessed
the incident. When PWs 1, 2 and 3 tried to apprehend the appellants
they were threatened that they would meet the same fate as that of
Sultan and the appellants fled away.
5. Sultan in that injured condition drove the car and while he was
near Raj Laxami Clinic he lost control over the vehicle and the car
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went into a ditch and stopped. PW-1 who was following him on his
motor-cycle saw Sultan being unconscious. At that point, PW-9
Abudhaheer also came there. They managed to procure an ambulance
and PW-9 took Sultan in the ambulance, followed by PW-1 on his
motor-cycle. They reached Government Hospital at about 11:40 p.m.
The duty doctor after examining Sultan declared him to be dead. After
putting the dead body in the mortuary, PW-1 went home, wrote down
complaint, Ext. P-1 and thereafter reached B-2 Police Station, R.S.
Puram and lodged the complaint at about 00:30 hours on 27.03.2002.
Crime No.389 of 2002 was accordingly registered for offences
punishable under Sections 341, 302, 506 (ii) of the I.P.C. The FIR
reached the Magistrate at 11:30 a.m. on 27.03.2002.
6. On 27.03.2002 the post mortem on the dead body of Sultan was
conducted at 11:45 a.m. by PW 16 Dr. Sunder Rajan. He found
following ante mortem injuries:
“1. Transversely oblique stab wound on the lateral aspect of neck measuring 5 cms x 2 cms x 6 cms deep. The lower medial and of the wound is 2 cms below right angle of mandible. Both ends of the wound are pointed and margins is regular. This wound passes downwards, backwards and medially and end as a point. On dissection, the wound found cutting the common carotid artery and internal jugular vein on the right side. Surrounding area contained extravasted blood clots.
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2. Transversely oblique stab wound on the right lateral aspect of neck measuring 2 cms x 1 cm x 3 cms deep in the muscle plane. The upper lateral end of the wound is 5 cms below right mastoid. Both ends pointed. Margins regular. The wound passes downwards, backwards and medially.
3. Transversely oblique stab wound on the right lateral aspect of neck measuring 1 cm x 0.5 cm x 1.5 cms deep in the muscle plane. Both end pointed. Margins regular. The lower inner end of the wound is 8 cms below right angle of mandible. The wound passes downwards, backwards and medially.
4. A stab wound on the right supraclavicular region measuring 10 cm x .5 cmx 1.5 cm in the muscle plane above and lateral to the inner end of clavicle. Both ends pointed. Margin regular. The wound passes backwards and medially.
5. Oblique out injury on the right side of fore head 4 cms above the inner end of the right eye-brow measuring 2 cms x 1.5 cms x bone deep.
6. Vertically oblique incised wound involving the right temporal region of the scalp and right side upper part of the face just in front of right pinna measuring 12 cms x 1.5 cms x muscle deep with tailing in the lower end. The lower end of the wound is 2 cms about right angle mandible.
7. Vertically oblique incised wound in the right temporal partito occipital region measuring 10 cms x 1 cm muscle deep with tailing in the lower end. The middle of the wound is 3 cms posterior to right mastoid.
8. Oblique stab wound on the right side of chin involving right side of lower lip also measuring 5 cms x 2 cms in the chin and exiting out thrown in buccal surface
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of the right side of the lower lip measuring 4cms x 1 cm. both ends of the wound are pointed and the margins are regular.
9. Transversely oblique stab wound on the right lateral aspect of chest measuring 3 cms x 2 cms x 3.5 cms deep in the muscle plane. Both ends pointed. Margins regular. The posterior upper end of the wound is 14 cm right to the middle of T 10 vertebra. The wound passes downwards, backwards and medially.
10. Oblique, cut injury on the back of lower third or left fore arm measuring 4 cms x 2 cms x 53 neon deep. The lower radial end of the wound is 3 cms about left wrist.
11. Transversely oblique cut injury over the flexor aspect of left forearm measuring 5 cms x 2 cms tendon deep. The medial distal end of the wound is 9 cms above left wrist.
12. Oblique cut injury front of left forearm 7 cms. Above left wrist measuring 2 cms x 1 cm tendon deep.
13. An oblique incised wound 1 cm lateral to the previous wound number 13 measuring 1 cm x 0.5 cm skin deep.
14. Oblique cut injury in the ulna aspect of left palm measuring 6 cms x 2 cmx bone deep. The wound is 4 cms below left wrist.
15. Oblique cut injury on the back of ulnar side of left hand wrist measuring 2.5 cms x 2 cms x tendon deep. 16. Four oblique skin deep incised wounds measuring 3 cms x .5 cms, 2 cms x .5 cm, 3 cms x .5 cm and 2 cms x . 5 cm on the back of left wrist.”
He also found following injuries:-
1. 2 cms x .5 cm over left side of fore head.
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2. 1 cm x.5 cm in the right side of front of lower neck.
3. 5 cms x 3 cms back of right shoulder. 4. 3 cms x 2 cms over right deltoid region. 5 5 cms x 2 cms, 3 cms x 1 cm, 1 cm x .5 cm , .5 cm x .5 cm over lateral aspect of middle third of left arm.”
PW-16 doctor Sunder Rajan issued Ext. P-14 post mortem
certificate and letter Ext. P-16 being the final certificate specifying the
reasons for death. According to him Sultan Meeran had died of
hemorrhage due to injury no.1 “stabbed injury and corresponding
internal injury to neck vessels.”
7. The first appellant surrendered on 28.03.2002 while the second
appellant was arrested on 31.03.2002. Pursuant to the disclosure
statement made by the second appellant, M.O. No.1 namely a blood
stained knife with rubber handle was recovered on 31.03.2002. On
02.04.2002 M.O. No.2 being a blood stained knife with wooden
handle was recovered pursuant to the disclosure statement of the first
appellant. After completion of investigation, charge-sheet was filed
against the appellants and they were tried for the offences punishable
under Sections 341, 302, 506 (ii) of the I.P.C. in Sessions Case No.344
of 2002.
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8. The prosecution examined 19 witnesses in support of its case.
Eye-witness account was unfolded through the testimony of PWs 1,2
and 3. PW1 deposed to the incident reiterating the narration as stated
in complaint Ext.P1. PWs 2 and 3 supported the version of PW1.
PW8, father of Sultan deposed to the incident when the first appellant
had come to the house of Sultan. PW9 stated about the shifting of
Sultan in ambulance to Government Hospital. Medical evidence on
record was in the form of depositions of PW15 Dr. Natrajan who had
declared Sultan dead when he was brought to the hospital and of
PW16 Dr. Sunder Rajan who had conducted the post-mortem.
Though PW16 did not specifically state that injury No.1 was sufficient
in the ordinary course of nature to cause the death, in response to
queries in the cross-examination he stated as under:
“Carotid artery carries the blood to brain with the oxygen. If the pure blood is not carried to the brain, then the brain would not function for more than 3 minutes. A lot of blood should have been oozed when there were 17 stab wounds. ….. If the blood is not carried to brain, consciousness may not be there beyond 2 or 3 minutes. Thereafter, a person would loose his consciousness.”
9. The first appellant took the defence of right of private defence
and examined one Suresh Babu as DW1. It was the case of the first
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appellant that as he came out of the club Sultan and one more person
tried to drag him into the car of Sultan, that there was a dagger kept in
the car which was used by the first appellant in self defence, thus
suggesting that the injury on the person of Sultan could have been the
result of the scuffle between them. But there was not a single injury
on the person of the first appellant whereas Sultan had suffered 16
injuries. The second appellant took the defence of false implication.
10. The trial court after considering the material on record and rival
submissions found the case of the prosecution completely proved and
by its judgment and order dated 20.02.2003 convicted the appellants
under Section 302 IPC and sentenced them to undergo life
imprisonment and to pay fine of Rs.10,000/-, in default whereof to
undergo rigorous imprisonment for one year. It also found them
guilty under Section 506 (ii) I.P.C. and sentenced them to undergo
rigorous imprisonment for 6 months. It however acquitted them of the
offence under Section 341 I.P.C. The sentences were directed to run
concurrently.
11. The appellants being aggrieved, filed Criminal Appeal No.572
of 2003 in the High Court which was dismissed by the High Court by
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its judgment under appeal, thereby affirming the judgment of
conviction and order of sentence as recorded by the trial court. This
appeal by special leave challenges the said judgment of the High
Court.
12. Mr. R. Basant, learned Senior Advocate appearing for the
appellants made following submissions:
1. Complaint Ext. P-1 was received in the police station at 00:30 hours but reached the Magistrate only at 11:30 a.m. on 27.03.2002. The time so taken shows that the period was utilized to prepare the complaint after due deliberation and as such the complaint Ext. P-1 does not inspire evidence.
2. PWs 2 and 3 alleged eye witnesses were not present at the scene of occurrence and their version is completely unreliable.
3. Though PW-1 was with the deceased, his version now before the Court was completely exaggerated and as such not trustworthy at all.
4. The plea of private defence as taken by the first appellant raises doubts about the prosecution case which doubts were not discharged at all.
5. The medical opinion on record nowhere states that injury no.1 was sufficient in the ordinary course of nature to have caused the death and as such the offence, if at all, could be that of culpable homicide not amounting to murder.
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13. Mr. Yogesh Kanna, learned Advocate appearing for the State
submitted that the material on record clearly indicated that the plea of
self-defence was totally false. In his submission the case stood
completely proved against both the appellants. He further submitted
that there was sufficient material on record to conclusively establish
that carotid artery and jugular vein were cut. Such an injury in the
ordinary course of nature would certainly have caused the death and
in any case the matter would come under the first clause of Section
300 IPC and not under the third clause of 300 IPC as suggested.
14. We have gone through the record and considered rival
submissions. The evidence of PW1 is fully consistent with the
medical evidence on record and is quite cogent and trustworthy. The
presence of PW1 along with the deceased is established through the
testimony of PW11 Venu Gopal and such presence was not seriously
challenged by Mr. Basant at all. What was submitted was that there
were elements of exaggeration which would create doubts about the
case of the prosecution. In our view, there was no exaggeration at all.
Further, merely because PW1 a young boy of 17 years had first gone
to his house, prepared the complaint and thereafter reached the police
station would not be sufficient to discard his testimony. The
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complaint in question was received at 0030 hrs., the police had
immediately swung into action, prepared inquest panchnama and sent
the body of Sultan for post-mortem. Though the FIR reached the
Magistrate at about 11:30 am, the post-mortem itself was conducted at
11.45 am and it would not be correct to assume that the FIR was so
tailor-made to suit any finding in the post-mortem. To us, there was
no delay in the FIR reaching the Magistrate. Moreover, the defence of
the first appellant itself accepts his presence at the time and place as
alleged by the prosecution. We therefore find the evidence of PW1
reliable and trustworthy, which is supported by the testimony of PWs
2 and 3 as well. According to the medical evidence on record two
sharp cutting weapons were used for inflicting the injuries found on
the person of Sultan and that the injuries were possible by MO. Nos.1
and 2 recovered from the appellants. The involvement of both the
appellant thus stands proved.
15. PW 16 Dr. Sunder Rajan found 16 cut injuries on the person of
Sultan and stated that lot of blood must have been lost as a result of
such injuries. Injury No.1 states that carotid artery and jugular vein
were cut. Though he did not specifically say that injury No.1
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singularly or all the injuries collectively were sufficient in the
ordinary course of nature to have caused the death, the material on
record is fully indicative of this facet. In his cross-examination he
stated that a cut to the carotid artery would affect supply of oxygen to
the brain and a person may lose consciousness within three minutes.
In Tanviben Pankajkumar Divetia Vs. State of Gujarat 1a cut of
the size of 2” x 1”x 2 ¼” on carotid artery of the victim was
considered by this Court to be indicative that the victim had profusely
bled and could not have remained alive for more than 10-15 minutes.
In the instant case both the carotid artery and jugular vein were found
cut and Sultan had soon thereafter lost consciousness. These features
are clearly indicative that injury No.1 was sufficient in the ordinary
course of nature to have caused the death. Additionally Dr. Sunder
Rajan had also stated that lot of blood should have been lost as a result
of 16 stab wounds. In our considered view, this is not a case of
culpable homicide not amounting to murder. The assault was
deliberate and designed to achieve the result namely the death of
Sultan. The courts below were therefore right and justified in
convicting and sentencing the appellants for the offences punishable
under Sections 341, 302, 506 (ii) IPC. 1 1997 (7) SCC 156
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16. This appeal must therefore fail and is dismissed.
…………….... ……………………..J.
(Fakkir Mohamed Ibrahim Kalifulla)
……………………………… ……..J.
(Uday Umesh Lalit)
New Delhi, October 16, 2015
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