PALANI Vs THE STATE OF TAMIL NADU
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001100-001100 / 2009
Diary number: 31652 / 2008
Advocates: S. GOWTHAMAN Vs
M. YOGESH KANNA
REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1100 OF 2009
PALANI …Appellant VERSUS
STATE OF TAMIL NADU …Respondent
J U D G M E N T
R. BANUMATHI, J
This appeal arises out of the judgment dated 30.07.2008
passed by the High Court of Madras at Madurai Bench in S.B.
Criminal Appeal No. 427 of 2007 in and by which the High Court has
dismissed the appeal filed by the appellant herein thereby
confirming his conviction under Section 148 IPC, Section 435 read
with Section 149 IPC and Section 302 read with Section 149 IPC
and the sentence of imprisonment imposed upon him by the trial
court.
2. Kamala (PW-1) is mother of deceased Sankar and Iyyappan
(PW-2). Vijayalakshmi is the wife of PW-2 and Abbas (PW-3) is
brother of PW-1. The genealogy of the deceased party is as under:-
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Kamala (PW-1-Complainant)
Abbas (PW-3) Maternal Uncle of deceased
Sankar (Deceased) Iyyappan (PW-2) Vijayalakshmi Son of PW-1 Son of PW-1 Wife of PW-2 and elder daughter of A8
Case of the prosecution is that on 19.08.1996 at about 05.00-05.30
PM, Kamala (PW-1), mother of deceased Sankar, Iyappan (PW-2),
brother of deceased and Abbas (PW-3), maternal uncle of deceased
went in an auto to Harikesavanallur to see the child of PW-2 who
was born on 15.08.1996. Deceased Sankar along with Abbas (PW-
3) followed them on a motor cycle. When they reached near
Pilaiyar temple in Harikesavanallur, eight accused persons
Balakrishnan (A1) having aruval, Subramanian (A2) having aruval,
Jenakaran (A3) having knife, Mari @ Mariappan (A4) having knife,
Raja (A5) having knife, Kasi (A6) having aruval, appellant/accused
Palani (A7) having aruval and Jayalakshmi (A8) (since dead) having
match box surrounded the deceased Sankar. On exhortation by
accused Jayalakshmi, accused Mari @ Mariappan stabbed
deceased Sankar from the back and accused Jayalakshmi threw a
lighted match stick into the petrol tank of the bike of deceased
Sankar and burn it into fire. On seeing this, Kamala (PW-1),
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deceased Sankar and Abbas (PW-3) ran in various directions.
Kamala (PW-1) followed her son deceased Sankar. All the accused
followed them. When they reached near the field, all the accused
surrounded Sankar and accused Balakrishnan cut the deceased on
the right shoulder and left neck with aruval; accused Jenakaran,
Mari @ Mariappan and Raja stabbed the deceased with knives;
accused Kasi and appellant/accused Palani cut deceased Sankar
with aruval. Profusely bleedings, deceased Sankar fell down and
died on the spot. Thereafter, Kamala (PW-1) went to Veeravanallur
Police Station at about 08.00 PM and narrated the whole incident
and lodged the complaint (Ex.-P1) with Ramaiah, Sub-Inspector
(PW-11). On receipt of the complaint (Ex.-P1), Sub-Inspector (PW-
11) registered the FIR (Ex.-P11) under Sections 147, 148, 435, 341
and 302 IPC in Crime No.150 of 1996 against all the accused.
3. Dr. Ulagammal (PW-7) conducted post-mortem on the dead
body of deceased Sankar and after noting multiple injuries, issued
post-mortem certificate (Ex.-P6) opining that the death was caused
due to shock haemorrahage and multiple injuries. On 04.09.1996,
Investigating Officer made application to the court and took
accused No.2, 4, 5 and 6 from judicial custody to police custody.
Based on the disclosure statements of A2, A4, A5 and A6, the
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weapons – aruvals of different size (bill hooks) and knives (MO-17
to MO-20) were seized under Exts. P26 to P30 from various places
pointed out by the above accused.
4. To prove the guilt of the accused, the prosecution has
examined thirteen witnesses (PWs 1 to 13) and exhibited thirty
three documents (Ex.P1 to P33) and twenty material objects (MOs 1
to 20). The accused were questioned under Section 313 Cr.P.C.
about the incriminating evidence and circumstances and the
accused denied all of them.
5. Upon consideration of evidence of eye-witness Kamala (PW-
1) supported by medical evidence and other evidence, the trial court
convicted all the accused under Sections 148, Section 435 read
with Section 149 IPC and Section 302 read with Section 149 IPC
and sentenced all of them to undergo imprisonment for life. In
appeal, the High Court dismissed the appeal preferred by the
appellant/accused and also the appeals preferred by other accused
No.1, 3, 5 and 6 and affirmed the conviction of the appellant and
sentence of imprisonment imposed by the trial court. The High
Court held that the testimony of eye-witness Kamala (PW-1) is
reliable and the same is corroborated by medical evidence. The
High Court held that the delay in registration of FIR was not fatal to
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the prosecution case. The High Court allowed the appeal preferred
by accused No.2 and acquitted him.
6. Learned counsel for the appellant-accused submitted that the
testimony of sole eye witness-PW-1 is not credible and that she
could not have witnessed the occurrence at all and the courts below
erred in convicting the appellant based upon the testimony of PW-1.
Learned counsel for the appellant/accused submitted that the
occurrence took place at 05.30 PM and the complaint (Ex.-P1) was
lodged at 08.00 PM and there was a delay of two and half hours in
lodging the complaint which has not been explained by the
prosecution. It was submitted that there was also delay in
dispatching the FIR to Judicial Magistrate that the FIR said to have
been registered at 08.00 PM and reached the court only on the next
day early morning at 05.00 AM on 20.08.1996 and this raises
serious doubt about the prosecution case.
7. Learned counsel for the State submitted that the evidence of
eye-witness PW-1 is natural and amply supported by medical
evidence and evidence of PWs 2 and 3. It was submitted that both
the trial court and the High Court found that evidence of PW-1 is
credible, reliable and trustworthy and the concurrent findings
recorded by the courts below do not suffer from any infirmity.
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Learned counsel for the State further submitted that the delay has
been properly explained by the prosecution. Learned counsel for
the State submitted that the evidence of PW-1 is amply supported
by medical evidence and by the evidence of PWs 2 and 3 and also
corroborated by recovery of weapons from other co-accused. It was
submitted that PW-1 has categorically stated about the overt act of
the appellant-accused No.7 and the findings recorded by the courts
below is based upon proper appreciation of evidence warranting no
interference.
8. We have carefully considered the rival contentions and
perused the impugned judgment, evidence and materials placed on
record.
9. Kamala (PW-1), mother of deceased Sankar, is the star
witness for the prosecution. In her evidence, PW-1 stated that on
19.08.1996 at about 05.00/05.30 PM, she along with her younger
son deceased Sankar had been to Harikesavanallur in order to see
the new born baby of her elder son Iyyappan (PW-2). When they
alighted from the auto near Harikesavanallur Mukkuveetu Pillayar
Koli, A1 to A7 armed with dangerous weapon like knife and aruval
came towards them and at that time, Jayalakshmi (A8) shouted
“why are you simply watching, cut and kill” and immediately Mari
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(A4) stabbed the deceased Sankar with knife on his back. Accused
No.8 opened the petrol tank of the bike of deceased Sankar and put
lighted matchstick inside it and burst it into fire. On this, the
deceased party ran into different directions to save themselves.
PW-1 followed deceased Sankar.
10. Regarding the second transaction of the occurrence which
was in the paddy field, PW-1 clearly stated that when they reached
in the paddy field, A1 to A7 surrounded Sankar and accused
Balakrishnan cut deceased Sankar with aruval on his right shoulder
and left side of neck. Accused Janakaran, Mari @ Mariyappan and
Raja repeatedly stabbed Sankar with knives. Accused Kasi and
Palani (appellant) cut Sankar with aruval. Sankar fell down with
bleeding from his head and died on the spot. The evidence of PW-
1 is clear that the accused persons had caused the injuries as
stated by her. The overt act of the accused herein namely Palani
(A7) that he cut the deceased with aruval had been categorically
spoken by PW-1.
11. Assailing the evidence of PW-1, learned counsel for the
appellant submitted that having regard to the place of occurrence –
paddy field with paddy of about one and half feet height, PW-1
could not have been in a position to see the overt act of each of the
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accused. It was further submitted that the evidence of PW-1 is not
natural as she did not even lift her son Sankar after the occurrence.
It was contended that the clothes of PW-1 were all mud-stained but
there was no blood-stains present on the clothes of PW-1 and the
conduct of PW-1 is quite unnatural and that she did not even lift the
body of her son Sankar.
12. In her cross-examination, PW-1 stated that she did not lift her
son Sankar after his death. PW-1, however, stated that her clothes
were mud-stained. Merely because, no blood-stains were found on
the clothes of PW-1, her evidence cannot be doubted. Likewise, we
find no merit in the contention that PW-1 could not have witnessed
the overt act of the accused. As pointed out in Ext.-P6-Post-Mortem
Certificate, deceased Sankar sustained about eleven incised
wounds and that the body of the deceased was mutilated and the
thumb and palmer aspect of left index finger were missing. There
were also deep cut injuries on the back of the neck and several
other deep cut injuries. The injuries inflicted on the deceased were
so deep that there could be no doubt that PW-1 had not witnessed
the inflicting of injuries on Sankar even though the paddy crops
were about one and a half feet high.
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13. Learned counsel for the appellant submitted that there are
contradictions between the ocular and medical evidence and that all
the injuries as narrated by PW-1 are not corroborated as per the
post-mortem report. As per the opinion of PW-7-Dr. Ulgammal, the
injuries inflicted by the accused persons on deceased were caused
by sharp edged weapons like bill hook (aruval). In her cross-
examination, doctor has stated that it is possible that the injuries
could be caused by any sharp-edged weapons like axe. PW-7
further stated that the width and the depth of injuries can be
increased depending on the manner in which the weapon was
wielded and injury was inflicted. The overt acts described by PW-1
in the FIR has been substantially corroborated by the medical
evidence.
14. As per the alleged variance between the medical and ocular
evidence concerned, it is well-settled that oral evidence has to get
primacy and the medical evidence is basically opinionative and that
the medical evidence states that the injury could have been caused
in the manner alleged and nothing more. The testimony of the eye
witness cannot be thrown out on the ground of inconsistency. In
State of Haryana v. Bhagirath and others (1999) 5 SCC 96, it was
held as under:-
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“15. The opinion given by a medical witness need not be the last word on the subject. Such an opinion shall be tested by the court. If the opinion is bereft of logic or objectivity, the court is not obliged to go by that opinion. After all opinion is what is formed in the mind of a person regarding a fact situation………”
When the opinion given is not inconsistent with the probability of the
case, the court cannot discard the credible direct evidence
otherwise the administration of justice is to depend on the
opinionative evidence of medical expert. The medical jurisprudence
is not an exact science with precision; but merely opinionative. In
the case in hand, the contradictions pointed out between the oral
and medical evidence are not so grave in nature that can prove fatal
to the prosecution case.
15. So far as the contention of the appellant/accused that PWs 2
and 3 have not stated anything about the second transaction in the
paddy field, as submitted by the learned counsel for the State, when
the deceased was attacked by Mari (A4) and the motor-cycle was
set ablaze, PWs 1 to 3 and deceased Sankar scattered and ran in
different directions. PW-1 followed the direction in which the
deceased ran that is towards the paddy field where the deceased
was surrounded by the accused persons. Even though, PW-1
shouted not to cut the deceased, the accused persons inflicted
injuries on the deceased and also threatened PW-1. When PWs 2
and 3 ran in different directions, it is quite natural that they could not
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have seen the occurrence. The evidence of PWs 2 and 3 is natural
as they did not claim to be eye witnesses to the second transaction
wherein the deceased was cut and stabbed at the paddy field by
accused including the appellant-accused No.7. The arguments
advanced by the learned counsel for the appellant that PWs 2 and 3
have criminal antecedents and were involved in other criminal cases
are not relevant to be reckoned with.
16. Case of the prosecution is assailed on the ground that there
was delay in registration of FIR and that the FIR reached the court
only at 05.00 AM on the next day i.e. on 20.08.1996 after the
inquest was over. Learned counsel for the appellant submitted that
only after the inquest was over, complaint was prepared and FIR
was registered and that is why, the FIR is verbatim repetition of the
inquest report. After referring to the prosecution evidence, in
particular, evidence of PW-10, the courts below rejected the
arguments of the defence as to the delay in registration of FIR. For
the occurrence at 05.00/05.30 PM on 19.08.1996, FIR was
registered at 08.00 PM. Of course, there was a delay of two and
half hours in registration of FIR; there was also delay in receipt of
FIR by the Judicial Magistrate that is at 05.00 AM on 20.08.1996.
There was attack on PW-1’s son-deceased Sankar in the first part
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near the temple. Thereafter, in the second part, deceased was
chased by accused persons and on reaching the paddy field,
accused persons surrounded the deceased and attacked him.
Therefore, it is quite clear that the entire occurrence did not take
place in a split second. The occurrence was held in two parts and
in those circumstances, it is quite natural that there is some time
gap before the complaint (Ex.-P1) was lodged at 08.00 PM.
Deceased Sankar was brutally murdered with eleven incised
wounds; naturally it must have taken some time for PW-1-sole eye
witness to come to her normal and then discuss with her relatives
and then proceed to the police station which is situated at a
distance of four kilometres, to lodge the complaint.
17. So far as dispatching FIR, Murugaiah, Head Constable (PW-
10) submitted that the distance between the police station,
Veeravanallur and house of Judicial Magistrate, Cheranmadevi was
seven kilometres and due to this murder, the buses on the route
from Tirunelvelli to Nagarcoil were not plying on that day and
therefore, he had to travel to the house of Judicial Magistrate by
walking. Here again, courts below found that there is nothing
abnormal in the receipt of the FIR by the Magistrate as to affect the
prosecution case.
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18. Delay in setting the law into motion by lodging the complaint is
normally viewed by the courts in suspicion because there is
possibility of concoction of evidence against the accused. In such
cases, it becomes necessary for the prosecution to satisfactorily
explain the delay in registration of FIR. But there may be cases
where the delay in registration of FIR is inevitable and the same has
to be considered. Even a long delay can be condoned if the
witness has no motive for falsely implicating the accused. In the
present case, PW-1 had no motive to falsely implicate the accused.
As pointed out earlier, PW-1 seeing her own son being brutally
attacked, the effect of the incident on the mind of the mother cannot
be measured. Being saddened by the death of her son, it must
have taken sometime for PW-1 to come out of her shock and then
proceed to police station to lodge the FIR. The delay of two and
half hours in lodging the complaint and registration of FIR and the
delay in receipt of the FIR by the Magistrate was rightly held as not
fatal to the prosecution case.
19. Learned counsel for the appellant has further submitted that
as per the prosecution case, the motive of the crime is
misunderstanding between the families of accused and deceased
relating to a marriage proposal with respect to the Vijayalakshmi’s
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sister and deceased. It was submitted that the alleged motive is
very weak and could not have been the reason for causing the
murder of deceased Sankar.
20. Where the case of the prosecution is based on the evidence
of eye witnesses, the existence or non-existence of motive,
sufficiency or insufficiency of motive will not play such a major role
as in the case which is based on circumstantial evidence. If the
prosecution is able to prove its case or motive, it will be a
corroborative piece of evidence; but if the prosecution had not been
able to prove its case or motive or the motive suggested is too
slender, that will not be a ground to doubt the prosecution case.
When other evidence against the accused is clear and cogent as in
the present case, absence of motive or insufficiency of motive is of
no importance.
21. It was further submitted that PWs 2 and 3 have criminal
antecedents having murder cases registered against them including
the murder of Jayalakshmi (A8). It was contended that PWs 1 to 3
have falsely implicated the accused persons because accused
No.1-Balakrishnan’s mother gave a complaint against PW-2 in
which he was sentenced to undergo four months imprisonment. It
was submitted by learned counsel for the State that PW-2 was
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sentenced to undergo imprisonment in the said criminal case after
the present incident and not before it. Both the courts below
recorded concurrent findings of fact rejecting the contention of false
implication, we find no ground to interfere with such concurrent
findings of fact.
22. It is pertinent to note that the other accused (A1, A4 and A6)
whose conviction was affirmed by the High Court have already
served their sentence and were released on remission granted by
the State. The appeals preferred by accused No.1, 4 and 6 have
been dismissed as withdrawn by this Court vide order dated
31.10.2018.
23. Evidence of PW-1 is cogent and consistent and her evidence
is amply supported by medical evidence and other evidence. Upon
proper appreciation of evidence, the trial court has convicted the
appellant/accused for causing the murder of deceased Sankar
which was affirmed by the High Court. Upon appreciation of
evidence, the courts below recorded concurrent findings of fact qua
appellant-accused that he along with other accused caused the
murder of deceased Sankar. We do not find any good ground
warranting interference with the verdict of conviction.
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24. In the result, the appeal is dismissed. The appellant-accused
is directed to surrender himself within a period of two weeks from
today, failing which he shall be taken into custody to serve out the
remaining sentence.
…………….……………J. [R. BANUMATHI]
…………….……………J. [INDIRA BANERJEE]
New Delhi; November 27, 2018
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