MALAICHAMY Vs THE STATE OF TAMIL NADU
Bench: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Case number: Crl.A. No.-001932-001932 / 2010
Diary number: 18312 / 2009
Advocates: A. RADHAKRISHNAN Vs
M. YOGESH KANNA
NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.1932 OF 2010
MALAICHAMY & ANR. … APPELLANTS
Versus
THE STATE OF TAMIL NADU … RESPONDENT
J U D G M E N T
MOHAN M. SHANTANAGOUDAR, J.
Heard learned counsel for the parties.
2. The judgment dated 23.09.2008 passed by the Madurai Bench
of the Madras High Court in Crl.A.No.884 of 2001 confirming the
judgment dated 29.08.2001, passed in S.C.No.250 of 2000 by the
First Additional District and Sessions Judge-cum-Chief Judicial
Magistrate, Madurai is called in question in this appeal by
Accused Nos.1 and 2. It is relevant to mention here that
Accused No.3 was a juvenile and was dealt with by a different
forum under the provisions of the Juvenile Justice (Care and
Protection of Children) Act, 2015.
3. The case of the prosecution in brief is that the deceased,
Harish Kumar, is the son of P.W.1 Velusamy and at the time of
the offence Velusamy was a member of the Tamil Nadu Legislative
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Assembly. Accused Nos.1 and 2 are distantly related to P.W.1.
One Mr. Pattai Muniasamy, the paternal uncle of Accused Nos.1
and 2, had given a sum of Rs.13,00,000/- (Rupees thirteen lakhs
only) to P.W.1 for safe custody, which he got back in
instalments. There was a relationship between Mohankumar (the
son of Pattai Muniasamy) and one Kalaiselvi, who is the
daughter of P.W.1’s cousin Kannuchamy (P.W.12). Though attempts
were made to get them married, Mohankumar’s family refused the
proposal. P.W.1 was requested by the father of Kalaiselvi to
intervene and settle the matter and hence P.W.1 intervened and
attempted settlement, but the same proved to be a futile
exercise. In that regard, Kalaiselvi had lodged a complaint
against Mohankumar under Section 417 of the Indian Penal Code
(for short ‘the IPC’)and Section 4 of the Dowry Prohibition
Act.
4. It is also the case of the prosecution that Muniasamy
requested P.W.1 to take him as a partner in his liquor shop
business but the same was refused by P.W.1. Accused No.2 got
employment in a Fair Price Shop run by the Tamil Nadu Civil
Supplies Corporation on the recommendation of P.W.1. However,
the service of Accused No.2 was terminated due to misconduct,
and though P.W.1 was requested to intervene yet again, he
declined to do so.
5. In view of the aforementioned motive, Accused Nos.1 to 3
grouped together and committed the murder of P.W.1’s son,
namely, Harish Kumar, aged about 17 years. The accused
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allegedly committed the offence during the early hours of
21.06.1998 by trespassing into the house of P.W.1.
6. The Accused Nos.1 and 2 were tried and convicted for the
offences under Sections 449 and 302 of the IPC read with
Section 34 of the IPC, and sentenced to 3 years of rigorous
imprisonment under Section 449 of the IPC and life imprisonment
under Section 302 read with Section 34 of the IPC. The High
Court confirmed the judgment of conviction.
7. There are no eye witnesses to the incident in question and
the case of the prosecution rests solely upon circumstantial
evidence.
8. Before we proceed further, it would be worthwhile to
recall that it has been settled through a catena of decisions
that the Court should satisfy itself that the various
circumstances in the chain of evidence must have been
established clearly and that the completed chain is such as to
rule out a reasonable likelihood of the innocence of the
accused. (For example, see: Jaharlal Das v. State of Orissa,
(1991) 3 SCC 27; Vijay Kumar Arora v. State Government of Delhi
NCT, (2010) 2 SCC 353; Munish Mubar v. State of Haryana, (2012)
10 SCC 464; Dhan Raj v. State of Haryana, (2014) 6 SCC 745;
Nizam v. State of Rajasthan, (2016) 1 SCC 550). It is in light
of this position of law that the circumstantial evidence in the
instant case needs to be examined.
9. The circumstances relied upon by the prosecution are as
follows:
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(a) The last seen circumstance;
(b) motive for the commission of the offence; and
(c) the recovery of two knives based on the
confession made by Accused No.1 before the Police
Officer, as per Section 27 of the Indian Evidence Act,
1872.
10. The first of the above, i.e. “the last seen circumstance”
is spoken to by P.W.4, P.W.5, P.W.8 and P.W.9. The High Court
rightly disbelieved the evidence of P.W.8 and P.W.9. However,
believing the evidence of P.W.s 4 and 5, the High Court held
the “last seen circumstance” proved.
11. We have perused the evidence of P.W.4 and P.W.5
meticulously. P.W.4 has deposed that after he secured an
interview for the post of Conductor in the Marudhupandi
Transport Corporation, in order to get a recommendation from
P.W.1, who happened to be an M.L.A. at that point of time,
P.W.4 along with P.W.5 had come to the house of P.W.1 at 10.00
P.M. on 20.06.1998 and found that P.W.1 was not available.
Hoping to meet P.W.1 the next morning, P.W.4 and P.W.5 had
proceeded to the house of P.W.12, which was situated on the
same street as P.W.1’s house, and stayed there for the night.
At about 5.15 A.M. on 21.06.1998, P.W. 4 looked down from the
terrace to see whether the door of the house of P.W.1 was open,
but found the door closed. However, soon after, he saw Accused
Nos.1 to 3 in front of the house of P.W.1. P.W.5 has deposed
that he saw the accused outside the victim’s house on the
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morning of the incident, when he was leaving the house of
P.W.12 with P.W.4. It has not been deposed by P.W.4 and P.W.5
that they saw the victim in the company of these accused;
rather, it is their specific deposition that they only saw the
accused in front of the house of P.W.1. Curiously, the
Investigating Officer (P.W.22), in his cross-examination, has
deposed that the statements of P.W.4, P.W.5, P.W.8 and P.W.9
were recorded on 22.06.1998, which is corroborated by the
testimony of P.W. 4 and P.W. 5. But the depositions of P.W.22,
P.W.4 and P.W.5 in this respect are belied by the fact that the
seal and signature of the Judicial Magistrate found on the
statements of P.W.4 and P.W.5 is dated 01.07.1998. P.W.22, on
being confronted with the date of receipt during his cross
examination, admitted these dates and failed to give a
satisfactory explanation as to the delay in receipt of these
statements by the Court. This strongly suggests that the
statements of P.W.4 and P.W.5 were in fact recorded around
01.07.1998, and not on 22.06.1998 as they have deposed.
The above conclusion also casts serious doubts on the
veracity of the testimony of P.W.s 4 and 5 as a whole, since a
delay of one week in giving their statements to the police
amounts to highly unnatural conduct on their part. Moreover,
P.W. 5 also gave contradictory statements as to whether or not
he stayed in P.W. 12’s house on the relevant night. If P.W.4
and P.W.5 had really stayed at P.W. 12’s house and seen
Accused Nos.1 to 3 in front of the house of the victim at about
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5.15 A.M. on 21.06.1998, they would not have missed the
opportunity to state this vital fact before the M.L.A. or the
Investigating Officer immediately, upon the discovery of the
offence, more particularly when they wanted a recommendation
from the M.L.A. Thus, it appears that though the news of the
murder of the victim became known to the public at large
immediately, P.W.4 and P.W.5, instead of intimating the same to
the family members of the victim, gave their statements only on
01.07.1998. Additionally, in the cross-examination of P.W.22,
he has given certain answers in favour of the accused based on
the material on record which clearly reveal that vital
improvements were made by P.W. 4 and P.W. 5 during the course
of their evidence. Hence, in our considered opinion, the
testimony of P.W.4 and P.W.5 is unreliable, and therefore
cannot be held to have been proved by the prosecution
satisfactorily.
12. The evidence to prove the `circumstance of motive’ is also
very shaky.
13. All the alleged facts indicating motive relied upon by the
prosecution, i.e. the affair of Mohankumar with Kalaiselvi, the
money transaction, the dismissal of Accused No.2 from temporary
service, etc. are not directly connected to the victim and are
merely projected as grouses against his father leading to the
murder of the son. Even if it is possible that a person might
be murdered by an individual on account of a grouse against his
parents, the circumstances on hand do not disclose strong
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enough reasons to do so. Firstly, even according to the case of
the prosecution, the money given by Pattai Muniasamy to P.W.1
for safe custody, i.e., Rs.13,00,000/- (Rupees thirteen lakhs
only), had already been returned in instalments. Secondly, the
alleged relationship between Kalaiselvi and Mohankumar does not
directly concern the family of P.W.1 or the victim. Though
P.W.1 admitted that he intervened to convince the boy’s family
to get the couple married, this does not in any way amount to a
motive for killing his son when the marriage did not come
through and problems arose therefrom. The third alleged
motive, that P.W.1 had failed to intervene after Accused No.2
was fired from his job due to misconduct, is also unconvincing.
Similar is the case for the alleged motive that P.W.1 had
refused to make Muniasamy a partner in his liquor business.
14. Hence, considering the aforesaid facts and circumstances,
the aspect of `motive’, as put forth by the prosecution,
appears to be very weak, and the same cannot be believed as a
reason to commit the murder of the victim.
15. So far as the recovery of two knives is concerned, it is
based on the alleged statement made by Accused No.1. The
Investigating Officer deposed that after the seizure of the
knives, the same were not sealed at all, and he merely put them
in a box and sent the same to the Judicial Magistrate. Such
procedure adopted by the prosecution is highly improper and
illegal, inasmuch as the box could have been opened at any
stage by anybody and the weapon tampered with or replaced.
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Hence, the aspect of recovery is also not proved in accordance
with law. Even otherwise, the circumstance of recovery from
Accused No.1 alone will not be sufficient to convict him for
the offence punishable under Section 302 of the IPC, when all
the remaining evidence of the prosecution is unbelievable.
16. Thus, the accused are entitled to get the benefit of doubt
and are entitled to be acquitted.
17. Accordingly, the appeal is allowed, and the judgment dated
29.08.2001 passed by the First Additional District and Sessions
Judge-cum-Chief Judicial Magistrate, Madurai in S.C.No.250 of
2000 as affirmed by the High Court is set aside, and the
appellants are acquitted of the charges levelled against them.
The appellants are directed to be released forthwith if not
required in any other case.
.........................J. (MOHAN M.SHANTANAGOUDAR)
........................J. (DINESH MAHESHWARI)
NEW DELHI; JANUARY 23, 2019.
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