STATE OF MAHARASHTRA Vs RAMLAL DEVAPPA RATHOD .
Bench: PINAKI CHANDRA GHOSE,UDAY UMESH LALIT
Case number: Crl.A. No.-001957-001957 / 2008
Diary number: 22509 / 2007
Advocates: NISHANT RAMAKANTRAO KATNESHWARKAR Vs
ANJANI KUMAR JHA
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1 Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1957 OF 2008
State of Maharashtra …. Appellant
Versus
Ramlal Devappa Rathod and others …. Respondents
J U D G M E N T
Uday Umesh Lalit, J.
1. This appeal by special leave challenges the judgment and order dated
22.06.2006 passed by the High Court of Bombay in Criminal Appeal No.885
of 2001 acquitting the respondents namely original Accused Nos. 1, 2, 3, 7,
10, 12, 29 and 30 of the charges under Sections 302, 307, 326, 324, 427,
436, 435, 452, 147 and 148 read with Section 149 of the Indian Penal Code.
2. According to the prosecution, deceased Tanaji Pandurang Rathod, his
brothers and father were trustees of Durgamata Temple in Village Sevalal
Nagar, Taluka North Solapur, Solapur. They were also members of
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2 Sahakari Krushi Society, which society had received about 44 acres of
agricultural land from the Government. There was a dispute in the village
over this agricultural land. On 30th April, 2000 Tanaji, his brothers and
father had opened Durgamata Temple at 4.30 a.m. and performed pooja.
After completion of pooja while Drums, Shankh and Bells were being
played and blown, at about 5.50 am, a group of persons came there holding
sticks, axes, swords and stones. The mob started assaulting Tanaji, who
received injury by a sword. His brothers and family members who tried to
intervene were also assaulted. Tanaji managed to run towards the cluster of
houses of the family of his uncle Hemla Tukaram Rathod. He was running
for his life and went from place to place followed by the mob. His brothers,
other relations, sister and wife Sarojini were all the while pleading that he be
spared but the mob was relentlessly after Tanaji. The brothers who
intervened were also assaulted. Finally Tanaji had taken refuge in the house
of his uncle Hemla Tukaram Rathod. The members of the mob removed the
tiles of the roof and managed to catch Tanaji who was then taken to the field
in front of the house of Hemla Tukaram Rathod and assaulted with sword,
axes and sattur. The members of the mob then entered the house of Tanaji,
carried away all the documents from his house and set them on fire.
Valuables like gold ornaments and cash were also taken away.
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3. The family members managed to put Tanaji and other injured in a
tempo which carried them to Civil Hospital, Solapur for treatment.
However, Tanaji was found to be dead. The injured were given treatment
and PW1 Parmeshwar, brother of Tanaji informed the police about the
incident, pursuant to which FIR was registered. In his statement PW1
Parmeshwar named thirty four persons from the mob and also attributed
overt acts to some of those named persons. Crime No.37 of 2000 was
therefore registered on 30.04.2000 and investigation was undertaken. The
body of Tanaji was sent for post-mortem.
4. PW 16 Dr. Pradeep Chinchure and Dr. P.V. Antrolikar performed post
mortem on 30.04.2000 and found following external and internal injuries:-
1. Incised wounds two in numbers right fronto paritetal region,
a) 2”x2 bone deep, skull palpable fracture. b) 2”x1/2 bone deep with palpable fracture.
2. Incised wound occipital region 3 ½ ”x1” bone deep with fracture skull,
3. Chop wound near left elbow joint 6cm x 4cm bone deep with fracture numerous obliquely placed with loss of anatomical continuity,
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4 4. Incised wound 2” above left ankle joint 3”x1” muscle deep,
5. Chop wound above left ankle with amputation exposing muscle bones of left lower leg, foot attached by skin anteriorly 7”x4” bone deep,
6. Multiple incised wounds a) right foot 3”x1”bone deep on lateral maleolus of
right ankle, b) 2”below right ankle 4”x1”muscle deep,
c) 2”below inj. No.(b) about 3”x 1” muscle deep, d) 2”below inj. (c) 2”x1”x muscle deep,
7. Incised wound above right knee joint 3”x1”x muscle deep,
8. Incised wound on thigh lateral aspect upper part 4”x1” bone deep,
9. Chop wound right palm 3”x1” bone deep with partial amputation of middle, ring, little finger and complete amputation of inner finger which is missing.
10. Chop wound right fore-arm 3”x 2” bone deep with fracture underlying bone.
11. Chop (incised) would 7”x2” bone deep on back near right buttock,
12. Incised wound right shoulder joint posteriorly 4”x1/2” muscle deep,
13. Multiple linear incised wounds all over body more on right shoulder area that foot and both legs.
And
1) Haematoma under-scalp right fronto parietal region, incised wound on same region and on occipital region,
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5
2) Fracture of occipital bone corresponds to column No.18 about 7 cm. in length and injury to brain,
3) Fracture of fronto parietal bone about 10 cm. in length and injury to brain. Brain was congested oadamatus. Injury to brain at the side corresponding to Inj. Nos.1 and 2. Subdural haemotoma all over brain more on right side and occipital region.
The cause of death was:- “Hemorrhage and shock due to multiple chop wounds with head injury with fractured skull with Sub-dural haematoma with injury to vital organs.”
5. In the meantime PW-18 Pratap Kisan Pawar, C.P.I. proceeded to the
scene of occurrence and recorded spot Panchnama Ext.75, stating inter alia
that blood stains were present in and around the temple i.e. on the tiles
around the goddess on the southern side. The grill of middle pillars from
western side was stained with dried blood. The pillar thereafter from right
side was also stained with blood due to placing of bleeding hand on it.
Thereafter trail of blood stains led to tar road between Mardi and Sevalal
Nagar 100ft away from the temple on the western side, whereon multiple
blood stains were found at different spots. From the southern side of the
temple towards water tank and at a distance of 500ft near the well of one
P.T. Rathod four blood stained rocks and broken handle of axe were found.
Faint footprints were found on the recently ploughed land near the
deceased’s paternal uncle Hemla Rathod’s land. At the house of deceased’s
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6 cousin Maruti, the doors had been damaged, the room had six tins of 12ft.
x10ft. size used as roof, out of which tin no.3 from the southern side was
removed. There were two bags of jowar and other food grain bags along
with clothes and items of daily needs present in the said room. At the house
of Jaysingh Rathod, the doors on the west facing room were removed and
placed along the eastern wall in vertical position, construction in the north-
east corner of the said room was severely damaged and there were bricks
and earth lying around. The length of the said room was 12ft. x8.6ft. and
there was a cot, food grain bags and clothes kept there. At the house of
Laxman Rathod, all the tins forming roof of the said house were detached.
The room was about 15ft. x7.6ft.in dimension and a cot, food grain bags,
items of daily needs and clothes were found there. The roof of Shivaji
Rathod’s house was set on fire. Three tins from the northern side of the
house of Hemla Rathod were also removed. At the ploughed area, pieces of
blood stained saree, tube filled with blood, three blood stained bags, a
baniyaan and two small sticks were found.
6. PW-18 Pratap Kisan Pawar, CPI attached four stones with blood
stains. He recorded statements of eight witnesses. He arrested twelve
accused persons on the same day. On the next day, he recorded statements of
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7 eight more witnesses including Sarojini, wife of Tanaji. On that day
pursuant to disclosure statements made by:-
A1- Ram Lal - sword, axe and sticks with blood stains
A2-Ramchandra - satturs, axe and sticks with blood stains
A3-Limbaji - sword, axe and sticks with blood stains
A29- Shivaji Wadaje - spear with blood stains
A30-Pandit - axe with blood stains,
were recovered and attached.
The attached articles were forwarded to the Chemical Analyzer and
the reports in that behalf were later marked as Exts.125 to 160 in the trial.
On completion of investigation charge-sheet was filed and thirty four
persons were charged for having committed the offences under Sections 147,
148, 302, 307, 324, 326, 395, 427, 435, 436, 452 read with 149 IPC.
7. In the trial, PW1 Parmeshwar stated about the incident that he had
gone to the temple to offer pooja along with his brothers Bhanudas,
Prithviraj, Tanaji and their father and that while pooja was going on, about
100 to 200 people from their village came and started beating them. He
however, stated that he did not know if the accused were present in that mob
which assaulted them and also could not say who had beaten his brother
Tanaji. The witness was therefore declared hostile. PW2 Arjun, another
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8 brother of Tanaji also did not support the case of the prosecution and was
declared hostile. The third brother Bhanudas examined as PW3 accepted
that he had sustained injuries but could not name the persons who had
assaulted him and was also declared hostile. Fourth brother Bharat
examined as PW4 was similarly declared hostile. The cousin of Tanaji
named Shivaji Hemla Rathod examined as PW5 stated that his cousins had
sustained injuries and on that day the roof of his house was burnt but he
could not name the persons who had beaten them and had set the house on
fire. He was also declared hostile. The other brother of Tanaji named
Prithviraj was examined as PW6. He accepted that he had sustained injury
on the day in question and that while they were performing pooja, 100 to
200 persons had come and assaulted them. He however did not support the
case of the prosecution on the identity of the assailants and was declared
hostile. Maruti Hemla Rathod was examined as PW7. He accepted that
Tanaji had come to take shelter in his house and that the roof of his house
was removed. However he also did not support the case of the prosecution
and was declared hostile. The sister of Tanaji named Vimal, examined as
PW8 was declared hostile, having refused to support the case of the
prosecution. Mother of Tanaji named Theplabai was examined as PW9.
She accepted that her sons and husband had gone to the temple on the
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9 occasion of Mahapooja and that after hearing the shouts she had come out of
the house. However, as regards the identity of the assailants she did not
support the case of the prosecution and was declared hostile. The medical
reports produced on record at Ext.81 to 91 established that some of these
witnesses had suffered injuries. However, the witnesses could not state who
had caused injuries to them.
8. It appears that Sarojini, wife of Tanaji had left the village after the
incident and was staying with her brother at Bijapur in Karnataka. Despite
summons being issued, Sarojini did not turn up to tender evidence as
witness. Finally she was brought under a non-bailable warrant and was
examined as PW12. In her testimony PW12 Sarojini described the entire
incident in following terms:-
“I know incident which took place on 30.04.2000, on Sunday. On Sunday in the morning my husband, his brothers Bhanudas, Parmeshwar, Prithviraj and my father-in-law Pandurang and my two children had gone. He must have gone around 4 a.m. to the temple. Around 5 a.m. I could hear beating of drum, blowing of Shankh (Counch). I thereafter heard shouts. I came out of the house. There were many people who had assembled near the temple. My mother-in-law also came there and wives of my brothers-in-law also came out of the house. I saw that some quarrel was going on. I had seen that Ramchandra Lalu Nadaje had given a blow to Bhanudas with iron bar. My husband started running towards the water tank. Behind him, Bharat, Parmeshwar and Prithviraj were also running. Many people were also running after them namely Ramlal Devappa Rathod, Jaysing Devappa Rathod,
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10 Ramchandra Lalu Nadje, Shivaji Ramaji Wadaje and other people. Thereafter, my husband had fallen down near the well. Thereafter, my husband was beaten by Ramlal Rathod, Jaysing Rathod namely all the accused before the Court were assaulting my husband with sword, axe and stick, etc. I went there and tried to separate my husband. When I tried to separate, at that time my brother-in-law was also beaten. At this juncture my husband got a chance to run away and once again he started running. All these accused before the Court once again chased my husband. My husband thereafter went to the house of Hemla. I also went after these accused. All the accused also went to the house of Hemla. Then my brothers-in-law were running. All the accused were chasing and were assaulting my brothers-in-law. My husband had thereafter entered the house of Maruti son of Hemla. All these accused started breaking the door of the same house where my husband had entered. These accused also tried to remove the roof, galvanized sheets of the said house. I was trying to protect my husband. Myself, my mother-in-law stood in front of the door and requested people not to beat my husband. My husband once again got opportunity of coming out of that house. He immediately came out and went inside house of Jaysingh namely son of Hemla. My husband locked inside. Thereafter these accused broke open the wall of the house and also removed the tin sheet of roof. Myself, my mother-in-law once again started to stop these accused. My husband once again came out of house and ran in the house of Laxman son of Hemla. The accused once again removed the tin sheet roof of house of Laxman and started to throw stones inside the house. Thereafter, my husband once again escaped and ran in the house of Hemla. In the mean time, accused Ramchandra Shima Rathod, Kisan Ganu Rathod, Sitaram Gopa Rathod had set the house of Shivaji on fire. I know all these accused. The witness identified all the three accused namely Ramchandra, Kisan and Sitaram. When my husband entered the house of Hemla, Ramlal Devappa Rathod Accused No.1, Shivaji Ramaji Wadaje Accused No.29, Pandit Gopa Rathod Accused No.30, Limbaji Manohar Rathod Accused No.3, Ramchandra Lalu Nadaje Accused No.2, Jaysingh Devappa Rathod Accused No.12, went inside the house of Hemla. They caught my husband by his hands and
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11 feet and took him in the field of Hemla Rathod which is in front of his house. They assaulted him with axe, sword, Sattur. At that time, other accused had assaulted my brother-in-law, Hemla and others. We tried to beg the accused not to beat us but they never listened to us. My husband because of severe beating had fallen unconscious. His both legs were cut off, his both hands were chopped. So also, he was beaten over all parts of the body. My brother-in-law Arjun, Prithviraj, Bhanudas, Bharat, Parmeshwar. Theplabai my mother-in-law, similarly Hari, Hemla Rathod were also beaten. All these injured were lying on the ground. I can identify all these accused. The witness now pointed out towards Accused No.1 Ramlal Devappa, Accused No.29 Shivaji, Accused No.30 Pandit, Accused No.3 Limbaji, Accused No.2 Ramchandra Lalu and Accused No.12 Jaysingh.”
9. After considering the material on record, the Trial Court by its
judgment dated 06.10.2001 held the respondents i.e. Accused Nos.1, 2, 3, 7,
10, 12, 29 and 30 guilty of the offences punishable under Sections 147, 148,
302, 307, 326, 324, 427, 435, 436, 452 read with Section 149 IPC. The Trial
Court acquitted rest of the accused of all the charges levelled against them.
By subsequent order dated 06.10.2001, the Trial Court sentenced the
respondents to various terms including life imprisonment under Section 302
read with Section 149 IPC.
It was observed by the Trial Court that the death of Tanaji was proved
by the prosecution to be homicidal and that out of the witnesses examined
by the prosecution, PW12 Sarojini alone had supported the case of the
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12 prosecution while nine other eye witnesses had turned hostile. It stated that
as laid down by this Court, it was possible and permissible to rely on the
testimony of a single witness if the evidence was trustworthy and free from
doubt. The Trial Court found the version of PW12 Sarojini to be natural,
free from doubt and well supported by other material on record, including
the spot panchnama and the fact that the houses where Tanaji had taken
refuge one after the other were found to have been damaged and burnt.
While dealing with the question whether such version could be relied upon
in view of the decision of this Court in Masalti v. State of U.P.1, the Trial
Court observed that it would be unsafe to rely on the evidence of witnesses
who speak in general and omnibus way without any specific reference to the
overt acts committed by them but PW12 Sarojini had given specific names
of accused and attributed specific overt acts to those accused. According to
the Trial Court these allegations were not omnibus or general in nature and
as such the matter would not be covered by the decision of this Court in
Masalti (supra). It thus found that the prosecution had completely proved
that Accused Nos.1, 2, 3, 7, 12, 29 and 30 were guilty of the offences with
which they were charged.
1 1964 (8) SCR 133
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13 10. The convicted accused i.e. the respondents herein carried the matter
by filing Criminal Appeal No.885 of 2001 in the High Court of Bombay.
The State did not file any appeal against the acquittal of rest of the accused
and their acquittal attained finality. The High Court by its judgment under
appeal, acquitted the respondents of all the charges against them. It was
observed by the High Court that the entire case rested on the sole testimony
of PW12 Sarojini and if according to her she had followed the assailants and
had tried to save her husband, the possibility of her suffering any injury
could not be ruled out but no such injuries were reported. Additionally, all
the injured persons as well as those whose houses were burnt had refused to
identify any of the assailants. The High Court relied upon the decision of
this Court in Masalti (supra) and observed thus:-
“……We find that the trial court was not justified in arriving at a conclusion that it is the appellants-accused who are guilty of having committed murder of Tanaji and assaulted the witnesses by taking into consideration evidence of PW12 Sarojini and other evidence i.e. medical and forensic which is merely of corroborative in nature and, therefore the caution sounded by the Supreme Court in the case of Masalti and others vs. State of Uttar Pradesh cited supra squarely applies to the factual matrix of the case.”
11. In this appeal by special leave we have heard Mr. Shankar Chillarge,
learned Advocate for the State and Ms. Meenakshi Arora, learned Senior
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14 Advocate and Mr.Vinay Navare, learned Advocate for the respondents-
accused. It was submitted by Mr. Chillarge, learned Advocate that the
impact of the incident was such that though most of the eye-witnesses had
suffered injuries, yet those witnesses including four brothers, sister and
mother of Tanaji had not supported the prosecution case. However, it was
PW12 Sarojini who described everything in detail how Tanaji was assaulted.
All the stages of the incident were clearly stated by her and were fully
supported by the other material on record. In his submission, testimony of
even a single witness can be relied upon if it is found to be trustworthy and
supported by material on record, that reliance on the decision of Masalti
(supra) was not called for and that the assessment made by the High Court
was completely erroneous.
12. Ms. Meenakshi Arora, learned Sr. Advocate and Mr. Vinay Navare,
learned Advocate submitted that the testimony of PW12 Sarojini was not
worthy of reliance. In their submission, her statement under Section 161
Cr.PC was not recorded the same day. Though it was asserted by the
witness that she tried to intervene and save her husband, she had not
suffered any injury making her very presence doubtful. It was submitted
that the witness was in the police station on the previous day before her
examination in Court and was tutored. It was further submitted that in case
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15 of an attack by a mob having large number of persons, the principle laid
down in Masalti (supra) must be applied, that the principle though first
adopted as a rule of prudence, has now assumed the status as principle of
law and, therefore, unless her evidence is corroborated by at least one eye-
witness, it would be hazardous to rely on her testimony. Reliance was also
placed on State of U.P. v. Dan Singh and others2, Baddi Venkata
Narasayya and others v. State of A.P.3, Binay Kumar Singh v. State of
Bihar4, Mrinal Das v. State of Tripura5 and Inder Singh v. State of
Rajasthan6.
13. Criminal Misc. Petition No.6303 of 2015 was filed on behalf of
respondent No.8 submitting that one of the suspects named Laxman
Ramchandra Rathod was not tried along with thirty-four accused tried in the
present matter and he was subsequently tried in Sessions Case No.359 of
2003. During his trial, four witnesses were examined on behalf of the
prosecution. Parmeshwar was examined as PW1 who again turned hostile.
Prithviraj, brother of Tanaji was examined as PW2 who could not identify
2 (1997)3 SCC 747
3 (1998)2 SCC 329
4 (1997)1 SCC 283
5 (2011)9 SCC 479
6 (2015) 2 SCC 734
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16 said accused Laxman. Sarojini, wife of Tanaji was examined as PW3. Her
evidence in this trial shows that she had deposed that her husband was
assaulted and had taken refuge in the houses of his cousins. She however did
not identify nor could she ascribe any role to said accused Laxman. The
Investigating Officer was examined as PW4. In the face of inability of any
of the prosecution witnesses to identify said accused Laxman, he was
acquitted by judgment dated 29.02.2008. This judgment having become
final, it is contended that the case of the prosecution stood finally rejected
and that in any case there could be no inconsistent findings, as regards the
very same offence.
14. The case of the prosecution depends upon the testimony of PW12
Sarojini. The substantive evidence on record is only through this witness.
The law on the point is well settled that a conviction can well be founded
upon the testimony of a sole witness. However, as laid down in State of
Haryana v. Inder Singh
7 the testimony of a sole witness must be confidence inspiring and beyond
suspicion, leaving no doubt in the mind of the Court. In Joseph v. State of
Kerala8 it was stated that where there is a sole witness, his evidence has to
7 (2002) 9 SCC 537
8 2003 (2) SCC 465
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17 be accepted with an amount of caution and after testing it on the touchstone
of other material on record. It was further stated in Ram Naresh v. State of
Chhattisgarh9 that the statement of the sole eye-witness should be reliable,
should not leave any doubt in the mind of the Court and has to be
corroborated by other evidence produced by the prosecution.
15. In the backdrop of the aforesaid principles, if the deposition of PW12
Sarojini is analyzed, it discloses that the incident happened in nine
consecutive stages:
(i) In the early hours of the day in question many people had assembled
near the temple and shouts were heard. A-2 Ramchandra gave a blow
to PW3 Bhanudas with an iron bar.
(ii) Tanaji started running from the temple towards the water tank. With
him PW4 Bharat, PW1 Parmeshwar and PW6 Prithviraj were also
running. A-1 Ramlal, A-2 Ramchandra, A-12 Jaysingh, A-29 Shivaji
and others were following.
(iii) Tanaji fell down near the well. He was beaten by A-1 Ramlal, A-12
Jaysingh and other accused with sword, axe and sticks. At this stage
PW12 Sarojini tried to intervene.
9 (2012) 11 SCC 257
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18 (iv) Tanaji somehow managed to run away and went towards the house of
Hemla. All the accused were following him. Tanaji managed to enter
the house of Maruti S/o Hemla. All the accused were trying to break
the door and remove the galvanized sheets on the roof. At this stage
PW12 Sarojini stood in front of the door and requested the accused
not to beat her husband.
(v) Tanaji got an opportunity, came out of the house and went inside the
house of Jaysingh S/o Hemla. He locked himself in. The accused
started breaking open the wall of the house and remove tin sheets of
the roof and started throwing stones inside the house.
(vi) Tanaji once again came out of the house and entered the house of
Laxman S/o Hemla. He was followed by the accused who again
started removing the tin sheets of the roof and started throwing stones
inside the house.
(vii) Tanaji once again escaped and entered the house of Hemla. In the
meantime A-27 Ramchandra, A-10 Kishan and A-7 Sita Ram set the
house of Shivaji on fire.
(viii) A-1 Ramlal, A-29 Shivaji, A-30 Pandit, A-3 Limbaji, A-2
Ramchandra and A-12 Jaysingh entered the house of Hemla, caught
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19 Tanaji by hands and feet and took him to the field in front of the
house of Hemla.
(ix) It was here that the aforementioned six accused assaulted Tanaji with
axe, sword and sattur. His legs were cut off, his hands were chopped.
PW12 Sarojini identified these six accused persons.
16. The deposition of PW12 Sarojini shows that while Tanaji was being
pursued and assaulted, her attention was focussed in so far as her husband
was concerned, which is quite natural. Except referring to the initial blow
which was given to Bhanudas, her testimony concentrates only upon those
who were primarily responsible for having pursued and assaulted her
husband. All the stages as stated above and the acts at each stage are
corroborated by other material on record. The fact that the incident started
at the temple, then shifted next to the well and then to the cluster of houses
of Hemla is well-supported by the blood stains found at these places as
disclosed in the spot panchnama as also by the damage caused to the houses
of Hemla. Though declared hostile on the issue of identity of assailants, the
other prosecution witnesses also lend support to the substratum of the case.
The material on record including medical evidence thus lends complete
support to the version as unfolded through the deposition of PW12 Sarojini.
It is noteworthy that the progression of events as narrated in her testimony,
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20 in natural course, must have taken some length of time. The progression as
stated above must have afforded sufficient opportunity for PW12 Sarojini to
observe and absorb the roles played by certain accused. In her testimony she
has concentrated only upon the roles of those accused who were directly
responsible for having committed certain overt acts. Out of large body of
thirty-four accused, she named only nine of them and attributed clear
specific roles to them. If the incident went on for some length of time, it
lends complete credibility to the version of the witness in terms of
opportunity to observe salient features and the stages of the incident.
Though a feeble suggestion was made in the cross-examination that she was
not present in the village on the date in question, we have no doubt about her
presence and the fact that she had opportunity to witness the incident. The
incident also happened after 5.50 am on a day in summer and as such there
is nothing to entertain any doubt about her capacity and available
opportunity to observe the features of the incident.
17. The criticism leveled by the learned Advocate for the respondents that
PW12 Sarojini was in the police station on the day prior to her examination
in Court and that she was tutored, is not correct. The intensity of the incident
where the entire village stood against the deceased, had impact on the
witnesses who turned hostile one after the other. PW12 Sarojini was also no
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21 exception to a certain extent and apparently did not want to come and depose
as a witness. Despite summons having been issued by the Trial Court she
failed to appear. Her presence had to be secured by way of warrant issued
by the Court and as such her presence in the police station cannot be termed
as excuse for tutoring as suggested. In fact the way her presence had to be
secured by a warrant of arrest, lends ring of credibility to her version. It is
true that there are no physical injuries on her person but this by itself is no
ground to reject her testimony. It needs to be stated here that the High Court
has also not rejected her testimony doubting her presence but has proceeded
to put the matter in the light of the decision of this Court in Masalti (supra).
18. It also requires to be noted that pursuant to the disclosure statements
made by A-1 Ramlal, A-2 Ramchandra, A-3 Limbaji, A-29 Shivaji and A-30
Pandit, certain weapons with blood stains were recovered immediately on
the day after the incident. The aforesaid recoveries have been doubted by
the Trial Court inasmuch as the independent panchas had not supported the
prosecution case. However, PW18 Pratap Kisan Pawar in his testimony
deposed that such recoveries were made pursuant to the disclosure
statements of the accused. It has been laid down by this Court in Mohd
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22 Aslam v. State of Maharashtra10 and Anter Singh v. State of Rajasthan11
that the recoveries need not always be proved through the deposition of the
panchas and can be supported through the testimony of the investigating
officer. The fact that the recoveries were made soon after the incident is
again a relevant circumstance and we accept that the recoveries can be
considered against the respondents as one more circumstance.
19. In the aforesaid premises, we find that the deposition of PW12
Sarojini is devoid of any exaggeration, completely trustworthy and reliable.
Her deposition is well-supported by the medical evidence and other material
on record including the destruction and damage to the houses of Maruti
Hemla, Jaysingh Hemla, Laxman Hemla and Shivaji. We therefore hold that
though she is the sole witness, her evidence is completely reliable and
trustworthy.
20. That brings us to the question whether in an attack such as the present
one, how far the principle laid down by this Court in Masalti (supra) is
applicable? In Masalti one Laxmi Prasad and his armed companions had
proceeded to the house of one Gayadin. On the instigation of Laxmi Prasad,
the assailants broke open the doors of the house of Gayadin, killed four
10 (2001) 9 SCC 362
11 (2004) 10 SCC 657
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23 persons including Gayadin and dragged their bodies out of the house
whereafter one more person was killed. These five dead bodies were then
taken to the field and set on fire. Out of thirty-five accused who were
convicted, ten accused were given death sentence. The High Court
confirmed their sentence of death and out of the remaining accused, seven
were given benefit of doubt. In so far as the accused who were convicted
with the aid of Section 149, the High Court adopted a test and held that
unless at least four witnesses had shown to have given a consistent account
against any of the appellants, the case against them could not be said to have
been proved. The decision discloses that except Laxmi Prasad, none of the
assailants was assigned any particular part. The evidence as regards other
accused was that they were part of unlawful assembly which is evident from
the following observations of this Court:
“It also considered another feature which characterized the evidence of all the witnesses and that was that they gave their account of the incident substantially in similar terms and did not assign particular parts in respect of overt acts to any of the assailants except Laxmi Prasad accused No.1”.12
The observations of this Court further show that though testimony of a
single witness would be enough to convict an accused person, in a case
12 (1964) 8 SCR 133 at 140
Page 24
24 involving large number of accused, where the witnesses depose to the fact
that certain persons were members of unlawful assembly which had
committed the offences in question, a test so adopted by the High Court was
found to be safe. It was observed that though every member of the unlawful
assembly would be liable for the offence committed by anyone actuated by
and entertaining common object of the unlawful assembly, in the absence of
any overt act or specific allegation, it was possible to adopt such test.
21. We may at this stage consider the law of vicarious liability as
stipulated in Section 149 IPC. The key expressions in Section 149 IPC are:
(a) If an offence is committed by any member of an unlawful
assembly;
(b) in prosecution of common object of that assembly;
(c) which the members of that assembly knew to be likely to be
committed in prosecution of that object;
(d) every person who is a member of the same assembly is guilty of
the offence.
This Section makes both the categories of persons, those who
committed the offence as also those who were members of the same
assembly liable for the offences under Section 149 IPC, if other
requirements of the Section are satisfied. That is to say, if an offence is
Page 25
25 committed by any person of an unlawful assembly, which the members of
that assembly knew to be likely to be committed, every member of that
assembly is guilty of the offence. The law is clear that membership of
unlawful assembly is sufficient to hold such members vicariously liable.
It would be useful to refer to certain decisions of this Court. In State
of U.P. v. Kishan Pal13 it was observed:
“It is well settled that once a membership of an unlawful assembly is established it is not incumbent on the prosecution to establish whether any specific overt act has been assigned to any accused. In other words, mere membership of the unlawful assembly is sufficient and every member of an unlawful assembly is vicariously liable for the acts done by others either in the prosecution of the common object of the unlawful assembly or such which the members of the unlawful assembly knew were likely to be committed.”
Further, in Amerika Rai v. State of Bihar14 it was observed as
under:
“The law of vicarious liability under Section 149 IPC is crystal clear that even the presence in the unlawful assembly, but with an active mind, to achieve the common object makes such a person vicariously liable for the acts of the unlawful assembly.”
22. The liability of those members of the unlawful assembly who actually
committed the offence would depend upon the nature and acceptability of
the evidence on record. The difficulty may however arise, while considering
the liability and extent of culpability of those who may not have actually 13 (2008) 16 SCC 73
14 (2011) 4 SCC 676
Page 26
26 committed the offence but were members of that assembly. What binds them
and makes them vicariously liable is the common object in prosecution of
which the offence was committed by other members of the unlawful
assembly. Existence of common object can be ascertained from the
attending facts and circumstances. For example, if more than five persons
storm into the house of the victim where only few of them are armed while
the others are not and the armed persons open an assault, even unarmed
persons are vicariously liable for the acts committed by those armed persons.
In such a situation it may not be difficult to ascertain the existence of
common object as all the persons had stormed into the house of the victim
and it could be assessed with certainty that all were guided by the common
object, making every one of them liable. Thus when the persons forming the
assembly are shown to be having same interest in pursuance of which some
of them come armed, while others may not be so armed, such unarmed
persons if they share the same common object, are liable for the acts
committed by the armed persons. But in a situation where assault is opened
by a mob of fairly large number of people, it may at times be difficult to
ascertain whether those who had not committed any overt act were guided
by the common object. There can be room for entertaining a doubt whether
those persons who are not attributed of having done any specific overt act,
Page 27
27 were innocent by-standers or were actually members of the unlawful
assembly. It is for this reason that in Masalti (supra) this Court was cautious
and cognizant that no particular part in respect of an overt act was assigned
to any of the assailants except Laxmi Prasad. It is in this backdrop and in
order to consider “whether the assembly consisted of some persons who
were merely passive witnesses and had joined the assembly as a matter of
idle curiosity without intending to entertain the common object of the
assembly”, this Court at pages 148-149 in Masalti (supra) observed that his
participation as a member of the unlawful assembly ought to be spoken by
more than one witness in order to lend corroboration. The test so adopted in
Masalti (supra) was only to determine liability of those accused against
whom there was no clear allegation of having committed any overt act but
what was alleged against them was about their presence as members of the
unlawful assembly. The test so adopted was not to apply to cases where
specific allegations and overt acts constituting the offence are alleged or
ascribed to certain named assailants. If such test is to be adopted even
where there are specific allegations and overt acts attributed to certain
named assailants, it would directly run counter to the well known maxim
that “evidence has to be weighed and not counted” as statutorily recognized
in Section 134 of the Evidence Act.
Page 28
28
23. We now deal with other cases relied upon by the learned Advocates
for the respondents. In State of U.P. v. Dan Singh (supra) fourteen persons
were killed. Six were burnt alive in a house that was set on fire, while other
eight were killed in the mob assault. According to witness Nari Ram,
accused Dan Singh and Ram Singh were spraying kerosene on the house
while Jasod Singh and Gosain Singh were putting the house on fire. This
Court found the aforesaid named accused, who were ascribed specific roles,
to have set the house on fire and responsible for killing of six persons who
died as a result of burns. While considering the question of the killing of
eight other persons by the members of the unlawful assembly at different
places in the adjoining fields, this Court then relied upon the test in Masalti
(supra). It is evident that the test was relied upon when it came to the
question of finding the liability of the members of the unlawful assembly
other than those against which there were specific allegations. It was
observed, “….. If we accept the testimony of PW1 and PW7 in its entirety
then all the respondents must be regarded as being members of the unlawful
assembly and provisions of Section 149 IPC would be applicable to them.
Even though we see no reason to disregard their evidence, nevertheless,
keeping in mind the observations of this Court in Masalti (supra) case, we
feel that even though a very large number of members of the unlawful
Page 29
29 assembly had taken part in the attack on the Doms, it would be safe if only
those of the respondents should be held to be the members of the unlawful
assembly who have been specifically identified by at least four
eyewitnesses”. The decision in Baddi Venkata Narasayya and others
(supra) does not show that any witness had specifically attributed any overt
act to any of the accused. In Binay Kumar Singh (supra), the decision again
turned on identification of the accused as members of unlawful assembly
without there being specific attribution against any of the accused of having
committed any overt act. The decision in Mrinal Das (supra) was
principally on the reliability of the evidence of a pardoned accomplice and
the principle in Masalti (supra) was not even projected for consideration by
this Court. In Inder Singh (supra) the submission advanced on behalf of the
prosecution was recorded thus, “…… It was highlighted on behalf of
prosecution that when a large number of accused persons had run after the
deceased and indulged in indiscriminate assault resulting into death of four
persons in an open field and serious injuries to the informant, the witnesses
cannot be expected to notice, remember and depose the individual acts
committed by different accused persons vis-à-vis the five victims.” This
again discloses that there were no specific overt acts attributed to any of the
Page 30
30 accused and the allegations were general in nature principally focusing on
the identification of the accused being members of the unlawful assembly.
24. We do not find anything in Masalti (supra) which in any way qualifies
the well settled principle that the conviction can be founded upon the
testimony of even a single witness if it establishes in clear and precise terms,
the overt acts constituting the offence as committed by certain named
assailants and if such testimony is otherwise reliable. The test adopted in
Masalti (supra) is required to be applied while dealing with cases of those
accused who are sought to be made vicariously responsible for the acts
committed by others, only by virtue of their alleged presence as members of
the unlawful assembly without any specific allegations of overt acts
committed by them, or where, given the nature of assault by the mob, the
Court comes to the conclusion that it would have been impossible for any
particular witness to have witnessed the relevant facets constituting the
offence. The test adopted in Masalti (supra) as a rule of prudence cannot
mean that in every case of mob violence there must be more than one eye-
witness. The Trial Court was therefore perfectly right and justified in relying
upon the testimony of sole witness PW12 Sarojini and the High Court
completely erred in applying the test laid down in Masalti (supra). The view
taken by the High Court being completely erroneous and unsustainable, in
Page 31
31 this appeal against acquittal, we have no hesitation in setting it aside and
restoring that of the Trial Court. Out of eight accused found guilty by the
Trial Court, going by the testimony of PW12 Sarojini, only six of them that
is to say Accused Nos.A-1, A-2, A-3, A-12, A-29 and A-30 had caused final
assault on Tanaji which resulted in his death. The other two accused,
according to the witness had set the house of Shivaji on fire and had not
participated in the final assault. We therefore grant them benefit of doubt
and confirm their acquittal. However as regards other six accused, they
having pursued, taken out Tanaji by lifting him from the house of Hemla and
thereafter assaulted him in the field adjacent to the house, the case of the
prosecution as against them stands completely proved.
25. Lastly, we deal with Criminal Misc. Petition No.6303 of 2015 and
submissions on the basis of the judgment in Sessions Case No.359 of 2003.
The deposition of Sarojini examined therein as PW3 is not in any way
inconsistent with her deposition in the present matter as PW12. She had not
named accused Laxman Ramchandra Rathod in any manner in the present
trial and her failure to identify said accused Laxman or ascribe any role to
him does not lead to any inconsistency. Without going into the question
whether such subsequent judgment could in any way be relevant, since there
is no inconsistency on any count raising any doubt about the case of the
Page 32
32 prosecution, we reject the submissions advanced on the basis of the
judgment in Sessions Case No.359 of 2003.
26. In the result this appeal is partly allowed as against Accused Nos.A-1,
A-2, A-3, A-12, A-29 and A-30. Their acquittal as recorded by the High
Court is set aside and the judgment of conviction and order of sentence as
recorded by the Trial Court as against them stands restored. The appeal as
against Accused Nos.7 and 10 stands dismissed. Accused Nos.A-1, A-2, A-
3, A-12, A-29 and A-30 be taken in custody forthwith to undergo the
sentences awarded to them. The appeal stands disposed of in the above
terms.
…………………………..J. (Pinaki Chandra Ghose)
……………………………J. (Uday Umesh Lalit)
New Delhi, September 29, 2015