SANJAY KHANDERAO WADANE Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE R.K. AGRAWAL
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: Crl.A. No.-001962-001962 / 2011
Diary number: 26939 / 2011
Advocates: SUDHANSHU S. CHOUDHARI Vs
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1962 OF 2011
Sanjay Khanderao Wadane .... Appellant(s)
Versus
State of Maharashtra .... Respondent(s) WITH
CRIMINAL APPEAL NO. 604 OF 2012
J U D G M E N T
R.K. Agrawal, J.
1) The above appeals have been filed against the common
judgment and order dated 11.01.2011 passed by the High
Court of Judicature of Bombay, Bench at Aurangabad, in
Criminal Appeal Nos. 246 and 250 of 2009 whereby the
Division Bench of the High Court confirmed the order of
conviction and sentence dated 09.04.2009 passed by the
Court of Sessions, Ahmednagar in Sessions Case No. 88 of
2008 for the offences punishable under Sections 143, 147,
2
148, 302 read with Section 149 and Section 326 read with
Section 149 of the Indian Penal Code, 1860 (in short ‘the IPC’).
2) Brief facts:
(a) It is the case of the prosecution that on the fateful
evening of 31.01.2008, Ravindra Kale (since deceased) was
beaten to death by the appellants herein and others, who were
12 (twelve) in numbers and were armed with swords and iron
pipes, owing to a long standing dispute between the deceased
and the accused persons.
(b) Shaila Kale (PW-12) – wife of the deceased, filed a
complaint with regard to the alleged crime which got registered
as Crime No. 14 of 2008 against the accused persons. After
investigation, the charges were framed and the case was
committed to the Court of Sessions and numbered as Sessions
Case No. 88 of 2008.
(c) Vide judgment and order dated 09.04.2009, the Court of
Sessions, Ahmednagar, convicted the appellants herein, viz.,
Pandurang Shridhar Wadane and Sanjay Khanderao Wadane
along with others under Sections 143, 147, 148, 302 read with
Section 149, Section 326 read with Section 149 of the IPC and
3
sentenced to rigorous imprisonment (RI) for life along with
fine.
(d) Aggrieved by the judgment and order dated 09.04.2009,
the appellants herein, along with others, preferred Criminal
Appeal Nos. 246 and 250 of 2009 before the High Court. A
Division Bench of the High Court, vide common judgment and
order dated 11.01.2011, confirmed the order of conviction and
sentence passed by the Court of Sessions against the
appellants herein.
(e) Being aggrieved by the order dated 11.01.2011, the
appellants have preferred these appeals by way of special leave
before this Court.
3) Heard learned counsel for both the sides and perused the
records.
4) The alleged incident is said to have occurred on
31.01.2008 at about 5:00 p.m. There was some dispute
between the deceased and the accused persons and earlier
also there were incidents of scuffle between the parties. On
the date of the incident, the deceased was standing in front of
a tea stall in his village. Anil Kale (PW-5), brother of the
4
deceased was also present there. Suddenly, the appellants
herein, along with other accused persons, came to the spot in
a car and 2 motorcycles. The car gave a hit to the deceased
due to which he fell down. Immediately thereafter, the
accused persons, along with others, started beating him with
swords and iron pipes. Anil Kale (PW-5), who was present at
the spot and is an eye-witness to the incident, immediately
rushed to call the wife of the deceased who was working
nearby. When the wife of the deceased reached the spot, she
also witnessed that the accused persons, along with others,
were beating her husband. Sunil Raosaheb Kale (PW-8),
Devdas Magar and Shridhar Salve were also present at the
spot and also sustained injuries while rescuing the deceased.
The information of the said incident was given by Anil Kale to
the police over phone and the deceased was shifted to the
Hospital where he was declared brought dead. The charges
were framed against the accused persons under various
Sections of the IPC including Section 302 read with Section
149 and were later on confirmed by the Sessions Court and
the High Court against them. Since a common question of law
5
has arisen in these appeals, the same will be disposed of by
way of this common judgment.
5) For a better appreciation of the matter, it is pertinent to
throw light upon the versions of the prosecution witnesses.
Since in the present set of appeals only the appellants herein
are before us, we are confining our discussion to them only.
There is no doubt that the death was homicidal. Anil Kale-real
brother of the deceased, who was examined as PW-5, very
categorically narrated the whole incident as to how the
accused persons reached the spot in a Van and motorcycles.
Further, the appellants herein got down from the car and were
armed with swords and others were armed with iron pipes.
One Sambhaji Aher gave two blows on the head of the
deceased using sword. On seeing this, he rushed to call
Shaila Kale (PW-12) – wife of the deceased, who was working
near to the place of the incident. On his return, he witnessed
that the accused persons were beating his brother using
swords and iron pipes. He also witnessed that Sunil Kale,
Devdas Magar and Shridhar Salve also got injuries while
rescuing the brother of the deceased. Anil Kale made a phone
6
to the police station informing about the incident. This
witness further deposed that there was long standing rivalry
between the parties. Anil Kale had seen the accused persons
while causing injury on the head of his brother by means of
swords and iron pipes. His evidence clearly shows that he had
seen Sambhaji Aher giving two blows on the head of the
deceased and had also seen the appellants herein causing
injury on the person of the deceased. He also witnessed the
injuries caused to Sunil Kale (PW-8) and Shridhar Salve
during the said incident. Though the High Court has
discarded the testimony of this prosecution witness, on a
perusal of the examination and cross examination of this
witness, we are of the opinion that he has narrated the
incident exceptionally well and contradictions, if any, are so
minor in nature that it does not go to the root of the matter.
6) Sunil Raosaheb Kale – cousin brother of the deceased
was examined as PW-8. He deposed before the Court that the
accused persons reached the spot in a Van and on two
motorcycles. The appellants herein got down from the Car and
were armed with swords. First blow was given by Sambhaji
7
Aher using sword on the head and second on the face of the
deceased. The appellants herein were also causing injuries to
the deceased using iron pipes and swords. When he tried to
rescue the deceased, Sambhaji Aher gave a sword blow to his
left leg. He further deposed that Anil Kale brought the wife of
the deceased at the spot. The police brought him to the
hospital at Shevgaon from where he was shifted to Civil
Hospital, Ahmednagar for further treatment. During his
cross-examination, he deposed that he ate ‘Bhel’ with the
deceased before the incident. Learned counsel for the
appellants pointed out that the fact of eating ‘Bhel’ by the
deceased had not come up in the post mortem examination of
the deceased which creates a doubt that the narration of the
whole incident by the witness is a result of an afterthought.
7) Learned counsel for the appellants contended that the
story of PW-8 that he and the deceased had ‘Bhel’ is falsified
by the evidence of Dr. Neeta (PW-10), who conducted the post
mortem of the body of the deceased wherein she stated that
she did not find any food particles in the intestine of the
8
deceased. In this backdrop, it is pertinent to mention here the
post mortem examination of the deceased which is as under:-
“A very extensive lacerated wound over face including both eyes, nose, mouth, tongue, right cheek along with multiple bone fractures including right orbital bones, right maxilla, nestle bone, right mandible along with this both eye balls are collapsed.
Incise wound over infra mandible area of about 5 x 0 x 2 x 2 cm.
Incise wound over frontal area with frature frontal bone of 5 x 0.5 x 3 cm.
Incise wound over left wrist dorsal aspect of about 4 x 0.5 x . 5 cm.
Incise wound over right partial area of 5 x 5 x 0.5 x 0.5 cm. Contusion over left side lower abdomen of 8 x 2 cm.
According to my opinion the probable cause of the death of deceased is due to cardio respiratory arrest due to hemorrhage as well as nurogenic shock due to very extensive lacerated wound over fact including brain along with multiple bone fracture of face. Accordingly, I have prepared PM Notes which is in my hand writing. I am shown the same. It bears my signature, contents are correct. It is at Exh. 67. The injuries mentioned in Cl. 17 and 19 were ante-mortem injuries. The said patient may die instantly on account of causing injuries to him as mentioned in post mortem notes. Incised wound caused to the deceased could be possible by means of sharp edged weapon. Incised could caused to the deceased as mentioned in Col. 17 could be possible by means of sword i.e., Art. No. 16 and 17 which are now shown to me before the Court. The injury No. 16 as mentioned in PM Notes could be possible by article No. 18 and 19 which are now shown to me. Injury No. 1 mentioned in CL. 17 of PM Notes could not be possible by various blows of the weapon. The dead body of the deceased Ravindra was lying in dead house of Shevgaon and I have carried out post mortem examination over the dead body of the deceased there.”
9
Further, during cross-examination, PW-10 deposed as
under:-
“Time of death of person can be ascertained by looking into the stomach contains, if someone eats food then it remains in stomach for half an hour and then it goes to the intestine. One can identify the food particles eaten by said patient within the period of two hours from that time. I did not find any food particles in the intestine of the deceased.”
A medical witness who performs a post-mortem examination is
a witness of fact though he also gives an opinion on certain
aspects of the case. The value of a medical witness is not
merely a check upon the testimony of eyewitnesses; it is also
independent testimony because it may establish certain facts
quite apart from the other oral evidence. From the evidence
on record, inferences are drawn as to the truth or otherwise of
the prosecution case in criminal matters and truth or
otherwise of a claim in civil matters. In this process, the
medical evidence plays a very crucial role. If there is
inconsistency or discrepancy between the medical evidence
and the direct evidence or between medical evidence of two
doctors, one of whom examined the injured person and the
10
other conducted post mortem on the injured person after his
death or as to the injuries, then in criminal cases, the accused
is given the benefit of doubt, and let off. Where the direct
testimony is found untrustworthy, conviction on the basis of
medical evidence supported by other circumstantial evidence
can be done, if that is trustworthy. On a careful perusal of the
post mortem conducted by PW-10, it is very much clear that
the death is caused by means of a sharp edged weapon and
that too possibly by means of sword. The evidence given by
PW-10 fully corroborates with the version given by PW-5 and
PW-8 that the appellants herein caused the death of the
deceased using swords and iron pipes. It has been specifically
mentioned in the report that injuries could be possible by
various blows of the weapons. Further, the death was caused
due to cardio respiratory arrest due to hemorrhage as well as
neurogenic shock due to very extensive lacerated wound over
face including brain along with multiple bone fractures on
face. The evidence of a medical person is merely an opinion
which lends corroboration to the direct evidence in the case. It
has been observed in various cases of this Court that where
11
the eye witnesses’ account is found credible and trustworthy,
medical opinion pointing to alternative possibilities is not
accepted as conclusive.
8) Now, we shall deal with the other aspect of the argument
advanced on behalf of the appellants i.e. in relation to
uncertainty in the time of occurrence as well as death of the
deceased, with reference to expert evidence. The contention is
that as per the statement of PW-8, they had ‘Bhel’ just before
the incident. However, according to the medical evidence,
there were no food particles in the stomach of the deceased.
Therefore, the version of PW-8 is falsified by the evidence of
PW-10, more particularly, wherein she has stated that she did
not find any food particles in the intestine of the deceased.
According to the learned counsel for the appellants, this
causes a serious doubt on the very basis of the prosecution
story. This argument appears to be of some significance at the
first brush, but when examined in depth in light of the entire
evidence, it clearly lacks merit.
9) The presence or absence of food at the time of
post-mortem in relation to the time of death is based on various
12
factors and circumstances such as the type and nature of the
food consumed, the time of taking the meal, the age of the
person concerned and power and capacity of the person to
digest the food. In the present case, though PW-8 has stated
that he had ‘Bhel’ with the deceased just before the incident,
there is no evidence about the exact time when the meals were
taken or the quantity of ‘Bhel’ consumed by the deceased.
Judging the time of death from the contents of the stomach,
may not always be the determinative test. It will require due
corroboration from other evidence. If the prosecution is able to
prove its case beyond reasonable doubt and cumulatively, the
evidence of the prosecution, including the time of death, is
proved beyond reasonable doubt and the same points towards
the guilt of the accused, then it may not be appropriate for the
court to wholly reject the case of the prosecution and to
determine the time of death with reference to the stomach
contents of the deceased. Even in Modi’s Jurisprudence, it has
been recorded as under:
“… The state of the contents of the stomach found at the time of medical examination is not a safe guide for determining the time of the occurrence because that would
13
be a matter of speculation, in the absence of reliable evidence on the question as to when the deceased had his last meal and what that meal consisted of.”
Where there is positive direct evidence about the time of
occurrence, it is not open to the court to speculate about the
time of occurrence by the presence of faecal matter in the
intestine. The question of time of death of the victim should
not be decided only by taking into consideration the state of
food in the stomach. That may be a factor which should be
considered along with other evidence, but that fact alone
cannot be decisive.
10) This Court in a catena of cases has stated the dictum
that medical opinion is admissible in evidence like all other
types of evidence and there is no hard-and-fast rule with
regard to appreciation of medical evidence. It is not to be
treated as sacrosanct in its absolute terms. Agreeing with the
view expressed in Modi’s book on Medical Jurisprudence and
Toxicology, this Court recorded that so far as the food contents
are concerned, they remain for long hours in the stomach and
the duration thereof depends upon various other factors.
14
11) Further, in Malay Kumar Ganguly vs. Sukumar
Mukherjee AIR 2010 SC 1162, it has been held by this Court
that the opinion could be admitted or denied. Whether such
evidence could be admitted or how much weight should be
given thereto, lies within the domain of the court.
12) It is clear from the depositions of the prosecution
witnesses, viz., PW-5 and PW-8 which corroborates with the
deposition of PW-10 that the injuries were sustained by a
sharp cutting object and not by hard and blunt object.
Further, the plea raised by learned counsel for the appellants
with regard to non-founding of food particles in the intestine of
the deceased is of no basis as the digestion varies with
different person even with same material, and sometimes even
with the same person at different times. With incomplete
digestion, no reliable opinion can be given on a medical basis.
In fact, there is no positive evidence that the deceased had
‘Bhel’ along with others. If the period of digestion is six hours,
the food will be in semi-digested stage upto 2 to 2½ hours and
if someone takes food then it remains in stomach for half an
hour and then it goes to the intestine. Even if it be taken that
15
the deceased had ‘Bhel’ along with others and five minutes
thereafter the incident started in which he succumbed to his
injuries, the food will not be converted into semi-digested state
and the doctor will not find any food particles in the intestine.
The digestion of food is one of the important data which guide
the medical officer in arriving at an opinion as to the time of
death. This is possible on internal examination.
13) Shaila Kale-wife of the deceased was examined as PW-12.
She also deposed that when she was asked by Anil to come,
she immediately rushed to the spot and noticed that the
appellants herein were armed with swords and were beating
her husband who succumbed to his injuries then and there.
She lodged a report with the Police about the incident which
was reduced into writing by mentioning the names of all the
accused persons therein.
14) In this view of the matter, the evidence of PWs 5, 8 and
12 are found to be trustworthy and fully corroborated with
each other on the point of alleged incident with regard to the
involvement of the appellants herein. Further, there evidence
fully corroborates with the medical evidence given by the
16
Doctor who conducted the post mortem of the deceased. Even
the injuries sustained by PW-8 while rescuing the deceased
from the clutches of the accused persons have been examined
and proved by Dr. Kundalick (PW-11) who found them to be of
grievous nature. We are of the view that the evidence of the
witnesses cannot be brushed aside merely because of some
minor contradictions, if any, particularly for the reason that
the evidence and testimonies of the witnesses are trustworthy.
However, the prosecution failed to examine Devidas Magar and
Shridhar Salve who said to have rescued the deceased.
Conclusion:
15) The prosecution has examined material witnesses, viz.,
PW-5, PW-8 and PW-12 who are the eye-witnesses to the
alleged incident. In our opinion, the High Court was not right
in discarding the testimony of PW-5 and PW-12 taking into
consideration the role played by the appellants herein. The
presence of the above witnesses at the place of occurrence is
clearly established and is not at all doubtful. Though there are
certain discrepancies but those are so minor in nature that it
cannot harm the case of the prosecution. Their evidence
17
inspires confidence and is natural one which clearly shows
that the accused persons formed an unlawful assembly along
with others with a common object to murder the deceased
which was done by causing injuries to his person using fatal
weapons which fully corroborates with the oral evidence as
well as the post mortem report of the Doctor (PW-10) who
conducted the post mortem. We do not find any conflict
between the oral evidence of the above witnesses and medical
evidence of PW-10 as alleged by learned counsel for the
appellants, particularly, on the point of injuries caused to the
deceased on face and head using swords and iron pipes.
16) In view of the foregoing discussion, we do not find any
infirmity in the orders passed by the High Court with regard to
the conviction and sentence of the appellants-accused. The
appeals are accordingly dismissed.
………….………………………J. (A.K. SIKRI)
.…....……..………………………………J. (R.K. AGRAWAL)
NEW DELHI; AUGUST 3, 2017.