PRAHALAD PATEL Vs STATE OF M.P
Bench: P. SATHASIVAM,H.L. GOKHALE, , ,
Case number: Crl.A. No.-001209-001209 / 2007
Diary number: 22551 / 2006
Advocates: SUSHIL BALWADA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1209 OF 2007
Prahalad Patel .... Appellant(s)
Versus
State of Madhya Pradesh .... Respondent(s)
J U D G M E N T
P. Sathasivam, J.
1) This appeal is directed against the final judgment and
order dated 14.03.2005 passed by the High Court of Madhya
Pradesh at Jabalpur in Criminal Appeal No. 774 of 1996
whereby the Division Bench of the High Court upheld the
judgment dated 26.02.1996 passed by the learned Sessions
Judge, Sagar, in Sessions Case No. 196 of 1995 convicting the
appellant herein under Section 302 of the Indian Penal Code
(in short ‘the IPC’) and sentenced him to undergo
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imprisonment for life and fine of Rs.1,000/-, in default, to
further undergo rigorous imprisonment for three months.
2) Brief Facts:
(a) In Village Chandpur, the accused Prahalad Patel, while
cultivating his land had thrown bushes on the path. Daulat-
the deceased objected to it and told the accused not to throw
the bushes on the path, because of this, there was an
altercation between the deceased and the accused. Due to
this incident, the accused developed a grudge against the
deceased. On 01.02.1995, at around 12 hours, when the
deceased was breaking stones in the mine and one Nanhebhai
(PW-1) was collecting it nearby, at that time, accused Prahalad
Patel came there with an axe and inflicted several injuries to
the deceased by hitting him at his right leg, left hand, left
shoulder and on back of his head, due to which, he fell down
on the earth and blood started oozing out. One Gudda-
brother of the accused was also present in the mine but, out of
fear, Nanhebhai (PW-1) and Gudda did not try to save the
deceased. Thereafter, Nanhebhai (PW-1) rushed to the house
of Daulat and narrated the whole incident to his brother and
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mother. They went to the mine and brought Daulat. He was
taken to Police Station Rahli but by that time he became
unconscious. The report of the incident (Ex. P-1) was lodged
by Nanhebhai (PW-1) in the Police Station. Thereafter, Daulat
was sent for medical examination to the hospital at Rahli. Dr.
Gupta (PW-9) examined him and issued a report (Ex.P-10)
mentioning various injuries. On the advise of the doctor, in an
unconscious condition, he was taken to Medical College
Hospital at Jabalpur for further treatment. During treatment,
he succumbed to injuries. The dead body was sent for post-
mortem and Dr. A.K.Jain (PW-16) conducted the post-mortem
and prepared a report (Ex. P-21). According to him, the cause
of death was due to cut and other injuries.
(b) During investigation, police prepared a spot map and
seized the blood stained sand and simple sand from the place
of incident. The accused was taken into custody and the axe
was recovered at his instance. On completion of investigation,
charge sheet was filed against the accused under Section 302
IPC.
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(c) The accused denied having committed any offence and
stated that he had enmity with Nanhebhai (PW-1) because
there is a case pending against the brother of Nanhebhai for
causing injuries to his father and, therefore, he falsely
implicated him.
(d) The Sessions Judge, on consideration of the materials, by
judgment dated 26.02.1996, accepted the prosecution’s case
and found the accused guilty for the offence punishable under
Section 302 IPC and sentenced him to undergo imprisonment
for life and a fine of Rs.1,000/-.
(e) Being aggrieved by the order of the Sessions Judge, the
accused preferred an appeal before the High Court of Madhya
Pradesh at Jabalpur. The Division Bench of the High Court,
by its impugned judgment dated 14.03.2005, upheld the
conclusion arrived at by the Sessions Judge and confirmed the
conviction and sentence of the accused.
f) Questioning the same, the accused had filed the above
appeal before this Court after obtaining special leave
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3) Heard Mr. D.B. Goswami, learned counsel for the
accused/appellant and Mr. Siddhartha Dave, learned counsel
for the respondent-State.
4) There is no dispute that there was an altercation between
the accused and the deceased on a petty issue and the
accused nurtured grudge against the deceased. On
01.02.1995, when the deceased was working in the mine, the
accused inflicted several injuries to the deceased with an axe.
Immediately after the occurrence, Nanhebhai (PW-1), who was
working in the same mine informed his family members about
the incident and they took the injured to the Police Station
and (PW-1) made a statement about the incident which has
been marked as (Ex. P-1). When the deceased was taken to
Medical College Hospital at Jabalpur, Dr. A.K. Jain (PW-16)
certified that he succumbed to his injuries. The evidence of
eye-witness (PW-1) and his report (Ex. P-1), the statement of
Dr. A.K. Jain (PW-16) and his report (Ex. P-21) clearly prove
that the death of Daulat was homicidal.
5) Learned counsel appearing for the appellant contended
that there was discrepancy in the number of injuries as
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recorded by Dr. Gupta (PW-9) and by Dr. A.K. Jain (PW-16). It
is true that the doctor who conducted the autopsy found as
many as eight injuries which are as follows:-
“(i) Repaired wound present over back of right shoulder top 4”
long.
(ii) Incised wound back of neck at the level of C7 T1 1x½x½.
(iii) Repaired wound over the back of skull left side of occiput 1”
long transversely.
(iv) Repaired wound present over the Cervico-temporal region
left side vertical 3” long.
(v) Chop wound present over left eye brow region cutting the
skin muscle and underlying bone 2”x1”x1”.
(vi) Chop wound on the upper part left to forearm near elbow
cutting the ulna and lower part of humerus bone 4” x2” x bone
deep.
(vii) Repaired wound present over the right knee and
(viii) Multiple small abrasion present over the face below the left
eye and chin.”
It is equally true that in (Ex. P-10), medical examination report
prepared by Dr. Gupta (PW-9), all the above-mentioned
injuries have not been noted. However, as rightly observed by
the High Court, sometimes some injuries may not be visible
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after passage of time. In fact, this suggestion was not put to
the doctors concerned. Whatever may be, as analyzed and
concluded by the High Court, cause of death in this case was
cranio cerebral injuries which have been found by both the
doctors insofar as fatal injuries are concerned and, for this,
there is no discrepancy between the two reports. We also
verified both the reports and we are satisfied that the said
discrepancy is not material to the prosecution case.
6) The prosecution mainly relied on the evidence of (PW-1),
eye-witness to the incident. (PW-1) also narrated the earlier
incident about throwing bushes on the path-way to the
agricultural field and the altercation between the accused and
the deceased and also of the fact that he accompanied the
deceased to the mine, there is no reason to disbelieve his
version. Apart from this, it was (PW-1) who took the injured to
the hospital and made a complaint in the Police Station. In
addition to the same, the prosecution has also examined Kallu
(PW-2)-brother of the deceased and (PW-7)-another brother of
the deceased. Both of them, in their evidence, have affirmed
that (PW-1) had come to their house and informed them that
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Prahalad Patel-the accused assaulted Daulat with an axe.
They further narrated that Daulat was rushed to the Hospital
and on the way, (PW-1) made a complaint to the police. The
evidence of (PW-1) and the corroborative statements of PWs 2
and 7 support the prosecution case. Though, PWs 2 and 7 are
brothers of the deceased, relationship is not a factor to affect
credibility of a witness. In a series of decisions, this court has
accepted the above principle [vide Israr vs. State of U.P.
(2005) 9 SCC 616 and S. Sudershan Reddy vs. State of A.P.
, (2006) 10 SCC 163 = AIR 2006 SC 2716]. Their evidence
fully corroborates with the evidence of (PW-1) about the
manner of occurrence and he witnessed the same.
7) We have already noted that Dr. A.K. Jain (PW-16) has
observed that the death was due to the injuries sustained.
The weapon of offence, namely, axe was seized at the instance
of the accused. The report from the Forensic Science
Laboratory (Ex. P-17) shows that the blood found on the axe
was human blood.
8) It is settled law that when the trial Court and the
appellate Court, on proper appreciation of evidence by relying
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on acceptable materials, arrived at a conclusion, in the
absence of perversity in such a conclusion, interference by this
Court exercising jurisdiction under Article 136 of the
Constitution is not warranted. Considering the evidence of
(PW-1) and additional testimony of PWs 2 and 7 coupled with
doctors’ evidence and seizure of the weapon and the FSL
report, we hold that the prosecution has proved its case
beyond doubt against the accused and the same was rightly
considered by the Sessions Judge and affirmed by the Division
Bench of the High Court. We do not find any legal ground for
interference.
9) Consequently, the appeal fails and the same is
dismissed.
...…………….…………………… ……J.
(P. SATHASIVAM)
…....…………………………………J. (H.L. GOKHALE)
NEW DELHI; MARCH 2, 2011.
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