SHANKER Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE N.V. RAMANA
Case number: Crl.A. No.-001785-001785 / 2011
Diary number: 36511 / 2007
Advocates: SHIV SAGAR TIWARI Vs
MISHRA SAURABH
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1785 OF 2011
SHANKER … APPELLANT VERSUS
STATE OF MADHYA PRADESH … RESPONDENT
W I T H
CRIMINAL APPEAL NOS. 1786-1788 OF 2011
SURESH DHOBI … APPELLANT Versus
STATE OF MADHYA PRADESH … RESPONDENT
JUDGMENT
N.V. RAMANA, J.
These appeals by special leave are directed against the
judgment dated 12th September, 2007 passed by the High Court of
Madhya Pradesh, at Jabalpur in Criminal Appeal Nos. 315, 316,
333 and 590 of 1999, whereby the High Court dismissed the
criminal appeals filed by the appellants herein and affirmed the
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order of conviction and sentence passed by the trial Court against
them.
2. Brief facts of the case, according to the prosecution, are
that on 8th May, 1998 one Sanjay Sorle was attending a marriage at
Bharveli village. While the ceremonials were underway, one Deepak
with two others arrived there on motorcycle. An altercation had
taken place between Sanjay Sorle and the motorcyclists. Deepak,
while leaving that place, threatened Sanjay Sorle and went away.
After that, he came back to the marriage venue at about 10.30 p.m.
on a bullet motorcycle with Gudda @ Shivshanker, Shiv, Suresh
(appellant herein) and Shanker (appellant herein) and took away
Sanjay Sorle from the venue to the road and assaulted him.
Altogether 11 persons were allegedly involved in the crime. Gudda
had inflicted injuries with knife, Shiv with Gupti while Shanker and
Suresh i.e. appellants herein attacked him by giving fist blows. The
injured Sanjay Sorle was taken to police station at Bharveli and
lodged the F.I.R. at 11 p.m.
3. Upon registering the same as Crime No. 54/98, police
sent the injured Sanjay Sorle to the District Hospital at Balaghat for
treatment, where he was declared dead. After conducting inquest
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(Ext.P3), dead body of the deceased was sent for postmortem,
statements of witness were recorded, site map has been prepared
by Patwary (Ext. P5) as well as police (Ext.P24). Accused were
arrested and at the instance of accused Shivshankar, Manoj,
Dwarka and Shivkumar knives and other incriminating material
have been seized. Bullet motorcycle, allegedly rode by the accused,
has also been recovered from the possession of accused Chokhu @
Sudhanshu (Ext. P9). Other things such as bloodstained soil,
normal soil and clothes of deceased were seized and sent for expert
examination. Charges were levelled against five accused persons i.e.
Manoj, Baburao, Deepak, Gudda @ Shivshanker, Shanker and
Dwarka @ Dan under Sections 148 and 302/149, IPC. In addition
to those charges, accused Rupesh, Chokhu @ Rakesh, Suresh, Shiv
Kumar and Dablu @ Sudhanshu were additionally charged for the
offence punishable under Section 3(2)(5) SC & ST Act, 1989. The
accused denied the charges, pleaded to have been falsely implicated
and claimed to be tried.
4. After an elaborate trial, learned Additional Sessions
Judge by a common judgment in Special Sessions Case No.
51/1998 and Sessions Case No. 120/1998, acquitted six accused
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persons from all the charges and discharged the accused (including
appellants herein) from the charges under Section 3(2)(5) of SC &
ST Atrocities Act, 1989. However, the trial Court came to the
conclusion that the remaining five accused (including appellants
herein) were guilty of the offences punishable under Sections 148,
302/149, IPC. Accordingly by judgment dated 27th January, 1999
they were convicted and sentenced to suffer rigorous imprisonment
for a period of one year for the offence under Section 148, IPC.
Whereas, for the offence punishable under Section 302/149, IPC
they were sentenced to suffer life imprisonment and to pay a fine of
Rs.2,000/- each, in default, to further suffer one year
imprisonment. However, all the sentences were directed to run
concurrently.
5. All the five accused persons, being aggrieved by the
judgment of the trial Court, carried the matter in appeal before the
High Court of Madhya Pradesh at Jabalpur assailing the award of
their conviction and sentence. By the judgment impugned herein,
the High Court found their appeal devoid of merits and therefore
dismissed the same upholding the judgment passed by the trial
Court. Dissatisfied with the same, Accused No. 3—Suresh Dhobi
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and Accused No. 5—Shanker are before this Court by way of
present appeals.
6. We have heard learned counsel for the appellants as well
as learned counsel appearing on behalf of the respondent – State of
Madhya Pradesh. Unfortunately, there is no proper assistance from
the learned counsel appearing on behalf of the appellants, in spite
of taking adjournments. However, learned counsel appearing for the
State has submitted that since two Courts have concurrently
affirmed the guilt of the accused, there are no compelling reasons
for this Court to interfere with the impugned judgment and
advanced arguments in support of the same.
7. The translated copies of evidence of prime witnesses,
P.W.-1 and P.W.5, whose evidence is crucial for this case, which
were filed by the appellant along with appeals are not clear and we
found so many typographical and grammatical mistakes in them.
In all fairness, learned counsel appearing on behalf of the
respondent—State himself has even filed translated copies of
evidence of PWs 1 and 5. We acknowledge the able assistance of
learned counsel appearing for the respondent—State, in facilitating
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this Court to go through the evidence in the process of arriving at a
just conclusion.
8. The evidence available on record reveals that the entire
case of the prosecution is based on the evidence of two prosecution
witnesses i.e. P.W.1—Ganesh Prasad and P.W.5—Savitri Bai.
9. It is manifest from the evidence of P.W.1—Ganesh
Prasad, that though he had seen both the accused—appellants
herein, but he knew them only by their face and it is PW5—Savitri
Bai who told him their names, and basing on what she said, he has
got their names recorded in the FIR. He further states that both the
accused have disclosed their names to be Shanker and Suresh. But
it is not clear from his evidence that to whom the accused disclosed
their names. Even though the names of the two accused are there
in the F.I.R., as per P.W.-1, the role played by these two accused is
that they had, along with other accused, beat the victim by giving
blows with fists and legs. It was expressly stated by PW1 that by the
time he thought of calling for help, the accused—appellants fled
away from the place of occurrence.
10. PW5—Savitri Bai, who also happened to be the panch of
the ward, deposed that she was standing at a distance of about 10
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feet from the victim Sanjay Sorle at the marriage venue (Mandap)
accused Shiv took away Sanjay Sorle outside where other accused
Gudda, Deepak, Shanker and Suresh were present. Contrary to the
statement of PW1, she deposed that the accused—appellant
Shanker was armed with a knife and assaulted the victim while
Shiv assaulted with sword-stick, Gudda with a knife while Suresh
and Deepak caught hold of Sanjay. She says that she did not notice
the other persons present at the place of occurrence. When she
shouted loudly, the accused persons fled away and the victim came
to the Mandap groaning. Whereas, in her cross-examination, she
categorically stated that the scene of offence cannot be seen from
the place of Mandap.
11. From the evidence of PW5, it appears that there is a huge
discrepancy in the prosecution case as to who lodged the FIR. It
was clearly stated by PW5 that it was she who lodged the report at
the police station and she had no knowledge about anyone else
lodging the complaint and also she does not know the reason for
not enclosing her report. She made it clear that after lodging the
report she came back to her home. Then after half an hour when
she returned home, police recorded her statement. It is significant
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to note that PW5 has specifically stated that PW1—Ganesh Prasad
had not lodged the report. It was also clarified by her that none of
the accused assaulted the victim with lathi (stick).
12. At this juncture, it is very much relevant to have a look
at the evidence of Doctor. According to PW7—Dr.Nilay Jain, who
conducted postmortem on the body of the deceased, the deceased
had sustained the following injuries:
1. One quenched wound at present near the nipple oblique 2.0 x 1.5 x 3.0 cms.
2. One quenched wound at mid auxiliary line oblique (D) on 10th, 11th and 12th ribs standard sized about 1.5 x 1.0 x 4.5 cms.
3. One quenched wound on abdomen at mid chronological line on 10th, 11th and 12th ribs oblique sized about 3.0 x 2.5 x 6.0 cms. (depth) at thigh (upper side) on lateral aspect.
4. One oblique quenched wound sized about 5.0 x 2.0 x 7.0 cms. on (depth) right renal angle;
5. One horizontal quenched wound dolente sized about 5 x 1.5 x 2.0 cms. (D) injury near nipple is very clear pleasing 2nd and 3rd ribs picking about of the chest (RT atinum).
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The Doctor expressed his opinion that the death could have
occurred as a result of shedding of excessive bleeding from the
heart and the same could have caused with 18 hours of
postmortem. In the cross-examination, it was elicited from the
Doctor that the death was caused by Injury No. 1 only and there
was no possibility of occurring death from other injuries. The Injury
No. 1, in the opinion of the Doctor, could only be inflicted by a knife
or gupti and not by hand or a lathi.
13. We have given our anxious consideration to the evidence
of prime prosecution witnesses i.e. PWs 1 & 5, it is clear that their
statements are not corroborating with the other on material
aspects. It appears that the Courts below have unmindfully given
greater importance to the evidence of PWs 1 and 5, without looking
into the veracity of their statements. First and foremost, if credence
is given to the statement of PW5, the genesis and genuineness of
FIR (Annexure P1) is, undoubtedly questionable. If the FIR (Ext.P1)
was registered on the basis of complaint of PW1, which remains
duly proved by the statement of its writer M.G. Choubey (PW17),
then the statement of PW5 could not be believed and given effect to,
as in her deposition she categorically asserts that it was she who
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lodged the complaint with police and PW1 did not lodge any report
to the police. If PW1’s statement is to be believed, it cannot be said
that he was an eyewitness to the incident, as according to him at
the time of incident, he went to the mandap to call for help of other
persons and the place of incident is not visible from mandap. This
fact also proved by the evidence of Amit—PW4, another close
relative of PWs 1 and 5. According to PW4, when he and PW1 were
present in the mandap, Sanjay Sorle came there and fall down going
into the state of unconsciousness. When PWs 1 and 4, gone to see
outside the mandap, by then the accused left the place. He says
that he has no knowledge in which direction the accused left. PW5
is none other than niece of PW1. According to her, she was the
person physically present at the mandap and followed the accused
when they were taking away the deceased. This only establishes the
factum of being the eyewitness but crucially she had omitted to
state to the I.O. about the fact that she followed the deceased to the
scene of offence from the mandap. The omission to this effect is
marked as Ex. D2. In view of that, the evidence of PW1 that he
came to know about the names of the assailants through PW5 also
does not inspire confidence.
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14. At this juncture, it would be helpful to look at the
observations made by this Court in S. Govidaraju vs. State of
Karnataka, 2013 (10) SCALE 454 in the following words:
“It is well settled legal proposition that while appreciating the evidence, the court has to take into consideration whether the contradictions/omissions were of such magnitude so as to materially affect the trial. Minor contradictions, inconsistencies, embellishments or improvements in relation to trivial matters, which do not effect the core of the case of the prosecution, must not be made a ground for rejection of evidence in its entirety. The trial Court, after going through the entire evidence available, must form an opinion about the credibility of the witnesses, and the appellate court in the normal course of action, would not be justified in reviewing the same, without providing justifiable reasons for doing so. Where the omission(s) amount to a contradiction, creating a serious doubt regarding the truthfulness of a witness, and the other witnesses also make material improvements before the court in order to make the evidence acceptable, it would not be safe to rely upon such evidence. The discrepancies in the evidence of eyewitnesses, if found not to be minor in nature, may be a ground for disbelieving and discrediting their evidence. In such circumstances, the witnesses may not inspire confidence and if their evidence is found to be in conflict and contradiction with other evidence available or with a statement that has already been recorded, then in such a case, it cannot be held that the prosecution has proved its case beyond reasonable doubt”.
15. On the face of the present case, it can be said without
any hesitation that the prosecution has miserably failed to prove
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the alleged offence by adducing cogent and trustworthy evidence. In
other words, the present case is based on a fragile and weak footing
with several contradictions in the evidences of prime prosecution
witnesses. Further, most of the prosecution witnesses have turned
hostile and no independent witness supported the prosecution case.
Interestingly, no test identification parade was conducted even
though PW1 states that he could recognize the accused only by
face, initially there were only five persons named as accused but
subsequently in all, 11 persons were charged and most of them
have already been acquitted by the Courts below. The material on
record shows that a lathi (stick) was also recovered from the
possession of accused, but there was no evidence to show who
wielded the lathi in the assault against the victim. According to
PW5, none of the accused assaulted the deceased with lathi.
16. The judgment of the trial Court, in our opinion, filled
with assumptions and presumptions basing on which the trial
Court awarded conviction and sentence to the accused. The trial
Court had also pointed out that except Ganesh Prasad (PW1), Amit
(PW4) and Savitri Bai (PW5) no other witness has supported the
prosecution case. Clearly, the statements of PWs 1 & 5 do not
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corroborate on crucial aspects, more particularly the genesis of FIR
remained doubtful, yet the trial Court went on convincing itself with
the evidences of PWs 1 and 5 and also on the basis of its own
presumptions.
17. The High Court unfortunately has also not dealt with the
matter in accordance with the settled principles of law. Before going
to award conviction against an accused for the offence under
Section 302, IPC the Courts should be mindful of the fact that there
should be no room to suspect the evidence of key prosecution
witnesses based on whose evidence the conviction is being awarded.
As a general rule, while appreciating evidence in a criminal case,
the Court should bear in mind that it is not the quantity, but the
quality of evidence that is material. It is the duty of the Court to
consider the trustworthiness of the witness and the evidence
adduced on record and to assess the same in a prudent manner
whether the same inspires confidence so as to accept and act upon,
before convicting an accused. Here it is apt to look at the
observations made by this Court in Harijana Thirupala and Ors.
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vs. Public Prosecutor, High Court of A.P., Hyderabad, (2002) 6
SCC 470:
“In cases where the court entertains reasonable doubt regarding the guilt of the accused the benefit of such doubt should go in favour of the accused. At the same time, the court must not reject the evidence of the prosecution taking it as false, untrustworthy or unreliable on fanciful grounds or on the basis of conjectures and surmises. The case of the prosecution must be judged as a whole having regard to the totality of the evidence.
In appreciating the evidence the approach of the court must be integrated not truncated or isolated. In other words, the impact of evidence in totality on the prosecution case or innocence of accused has to be kept in mind in coming the conclusion as to the guilt or otherwise of the accused. In reaching a conclusion about the guilt of the accused, the court has to appreciate, analyse and assess the evidence placed before it by the yardstick of probabilities, its intrinsic value and the animus of witnesses.
It must be added that ultimately and finally the decision in every case depends upon the facts of each case”.
18. In the case on hand, the Courts below failed to take into
consideration the contradictions and distortions in the evidence of
PWs 1 and 5. From the evidence of PW1 it clearly transpires that
the participation and the role played by the accused—appellants
Shanker and Suresh in the crime was limited to giving blows with
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fists and legs to the deceased, while other accused Gudda and Shiv
were assaulting the deceased with knife and sword stick
respectively. A statement of the prosecution witness which is
otherwise untrustworthy cannot be corroborated by another piece of
unreliable evidence of another prosecution witness. In the FIR also,
it was stated that Shanker and Suresh, the appellants herein, had
beaten the victim with hands and feet and no weapon was ascribed
to have been held by them. Whereas, PW5 states differently that the
accused Shanker had also attacked the victim holding a knife.
There was no corroboration among their statements, who are the
prime witnesses, as to the role played by the accused herein. The
postmortem report and the evidence of PW7 (Dr. Nilay Jain) does
not disclose any injuries suffered by the victim resulted from the
beatings received by fists, cuffs and legs as such injuries are not
visible. The prosecution had made large number of assailants as
accused to have attacked the victim, but the witnesses, though
their evidences are full of discrepancies, could not be able to state
as to how the appellants herein caused injuries to the deceased
leading to his death. In such a scenario, it would not be in the
interest of justice to convict the appellants as the standard of proof
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in a criminal trial is proof beyond reasonable doubt and the
prosecution could not prove the guilt of the accused in those
standards. The Courts below, basing on their own assumptions and
presumptions, have convicted the accused. Though every
discrepancy and contradiction in the evidence of prosecution
witnesses is not fatal to the case of the prosecution, but the
contradictions in the case on hand goes to the root of the matter are
material ones and basing on such evidence it is not advisable to
convict the accused.
19. In view of the foregoing, we are not able to appreciate the
reasoning given by the Courts below for convicting the appellants
for the alleged offences and we are of the considered view that the
prosecution has miserably failed to prove the guilt of the accused
beyond reasonable doubt. Resultantly, we set aside the impugned
judgment passed by the High Court and allow these appeals.
………..........................J.
(N.V. RAMANA) ……….........................J.
New Delhi, (S. ABDUL NAZEER) April 18, 2018