THE STATE OF MADHYA PRADESH Vs CHHAAKKILAL .
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000021-000022 / 2011
Diary number: 28175 / 2009
Advocates: C. D. SINGH Vs
REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.21-22 OF 2011
STATE OF MADHYA PRADESH …Appellant
VERSUS
CHHAAKKI LAL AND ANOTHER …Respondents WITH
CRIMINAL APPEAL NOS.23-24 OF 2011
RAMVEER …Appellant
VERSUS
CHHAAKKI LAL AND ANOTHER …Respondents
J U D G M E N T
R. BANUMATHI, J.
These appeals arise out of the judgment of the High court of
Madhya Pradesh in Criminal Death Reference No.2 of 2008 in and by
which the High Court has allowed the appeal filed by the
respondents-accused thereby acquitting the respondents-accused
under Section 302 IPC and setting aside the death penalty awarded to
the respondents/accused and his son accused Akhilesh by the trial
court.
1
2. During the pendency of these appeals, respondent No.2-
Akhilesh had died and by the order dated 28.02.2017, the appeal
against respondent No.2 was dismissed as abated.
3. Briefly stated case of the prosecution is that on 20.02.2006 at
about 12.00-12.30 p.m., Kesar Bai (PW-1), her daughter-in-law
deceased Phoolwati and grandson Rinku aged three years were going
towards the field to cut the mustard crop. Deceased Ganeshi Bai who
was the daughter of Kesar Bai (PW-1) and deceased Ganga Singh
who was the son of the jeth of Ganeshi Bai were little ahead to them.
As soon as Kesar Bai reached near Madhawala Danda on the public
way, she heard the sound of four to five gun-shots fired and saw the
accused firing at Ganga Singh and Ganeshi Bai. Thereafter, accused
Chhaakki Lal and his son Akhilesh carrying the guns came towards
them from the front side. Chhaakki Lal told Kesar Bai (PW-1) that they
have already killed her daughter, Ganeshi Bai and Ganga Singh and
now the turn is hers. Chhaakki Lal-accused No.1 then fired at
Phoolwati in her abdomen, the second fire was fired by Akhilesh-
accused No.2 at Rinku. Then accused-Chhaakki Lal jumped on the
child Rinku due to which the intestines of Rinku tossed out because of
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the impact and as a result, he died on the spot. Kesar Bai (PW-1)
challenged the accused persons and said ‘what are you waiting for, kill
me now’. Chhaakki Lal is said to have replied that he would not kill her
as she will die automatically after looking at these incidents. Complaint
- Dehati Nalishi (Ex. P-1) was recorded on 20.02.2006 and after initial
investigation, FIR was registered under Section 302 IPC read with
Section 34 IPC and Sections 25, 27, 29 and 30 of the Arms Act against
both the accused persons (Ex. P-25-26).
4. Dr. S.K. Singh Niranjan (PW-6) conducted post-mortem on the
dead bodies of all the four deceased namely Phoolwati, Rinku Singh,
Ganeshi Bai and Ganga Singh and noted the injuries and issued
post-mortem certificates. Accused Chhaakki Lal and Akhilesh were
arrested on 26.02.2006. Based on the disclosure statement of
Chhaakki Lal-accused No.1, a katta had been seized vide seizure
memo Ex. P-20. Based on the disclosure statement of
Akhilesh-accused No.2, a 12 bore gun along with two live cartridges of
12 bore was seized from Akhilesh. Also a gun licence of accused-
Chhaakki Lal had been seized from Akhilesh vide seizure memo Ex. P-
21. According to the FSL reports (Exts. P-31, P-32 and P-33), the fired
kartoos Ex.EC-1 to Ex.EC-4 had been fired by pistol Ex. A-4, the two
3
live kartoos Ex. LR-1 and LR-2 could be fired by 12 bore gun/bandook
(Ex. A-3), Exs. EB-1 and EB-2 was fired by rifle weapon. Ex.-EB-3 can
be part of Ex.-EB-2.
5. To bring home the guilt of the accused, prosecution has
examined PW-1 to PW-13 and exhibited number of
documents. The accused were questioned under Section 313 Cr.P.C.
about the incriminating evidence and circumstances and the accused
denied all of them. Accused in their defence stated that deceased
Ganga Singh was a person of criminal character who was also in
collusion with dacoits and engaged in theft and snatching. The
accused persons have stated that due to previous enmity, they have
been falsely implicated. Upon consideration of evidence of Kesar Bai
(PW-1) and other evidence adduced by the prosecution, the trial court
held accused Nos.1 and 2 guilty under Section 302 IPC read with
Section 34 IPC. The trial court held that the case would come under
the category of ‘rarest of rare cases’ and awarded death penalty to
both the accused persons apart from imposing a fine of Rs.5,000/-
each. In appeal, the High court allowed the appeal preferred by the
accused. The High Court found that the evidence of sole eye witness
Kesar Bai (PW-1) is not reliable and that the same is full of
4
contradictions and omissions. The High Court held that Kesar Bai
(PW-1) is not a reliable witness and on those findings reversed the
verdict of conviction and acquitted the accused persons.
6. Heard learned counsel for the State of Madhya Pradesh and
learned counsel for the respondents/accused. Learned counsel for
the State of Madhya Pradesh submitted that the evidence of Kesar Bai
(PW-1) was credible and acceptable and the same was supported by
other evidence and circumstances and the High Court erred in
disbelieving the evidence of Kesar Bai (PW-1). It was further
contended that the delay in sending the weapons for examination to
Forensic Science Laboratory on 19.04.2006 which were recovered on
01.03.2006 was a mistake/omission on the part of B.L. Dhanele -
Investigating Officer (PW-13) and the benefit of such omission cannot
be given to the accused. It was urged that the High court was wrong
in believing the story of the defence to the effect that all the four
deceased were killed by the dacoits as the deceased Ganga Singh
had illegal relations with the dacoits and the High court has failed to
see that the story of the defence was without any basis.
7. Contention of the respondent/accused is that Kesar Bai (PW-1)
is not an honest and trustworthy witness because there are lot of
5
improvements on important aspects in her court depositions on vital
aspects. Assailing the evidence of Kesar Bai (PW-1), the learned
counsel inter alia made the following submissions:-
In her court deposition, Kesar Bai (PW-1) claimed that she
had witnessed the murder of Ganga Singh and Ganeshi Bai
whereas in the police complaint, she stated that she heard
four to five gun shots and thereafter when she reached there,
she saw the respondents/accused Chhaakki Lal and Akhilesh
proceeding towards them;
Improved version of Kesar Bai (PW-1) as to the overt act
attributed to Chhaakki Lal that he threw Rinku on the ground
and jumped upon his abdomen region as a result of which his
intestines came out did not find place in the FIR.
8. The learned counsel appearing for the respondents-accused
submitted that the evidence of sole witness Kesar Bai (PW-1) could
not have formed the basis for conviction and the High Court has rightly
discarded the evidence of Kesar Bai (PW-1) and has rightly set aside
the conviction and acquitted the accused.
9. We have carefully considered the rival contentions and perused
the impugned judgment, evidence and materials placed on record. The
point falling for consideration is whether the High court was right in
6
reversing the verdict of conviction of the respondents-accused and
acquitting them from the charges under Section 302 IPC.
10. It is the case where four people were murdered in the broad day
light. One of the deceased - Rinku was a child of three years of age.
Case of the prosecution is based upon the sole testimony of Kesar Bai
(PW-1). In her evidence, Kesar Bai (PW-1) has stated that Ganga
Singh and Ganeshi Bai had gone ahead for cutting the neem tree and
that she (PW-1), her daughter-in-law Phoolwati and grandson Rinku
were following them. Kesar Bai (PW-1) stated that when they reached
at Madhawala Danda, Ganga Singh was at a distance of 10-15 feet
and that she saw accused Chhaakki Lal and Akhilesh firing gun-shot at
Ganga Singh and thereafter firing gun-shot at Ganeshi Bai. Then
accused-Chhaakki Lal and Akhilesh came towards Phoolwati and
Chhaakki Lal fired the bullet in the abdomen of Phoolwati. Akhilesh
also fired at Phoolwati. Akhilesh fired at Rinku and Chhaakki Lal had
thrown Rinku on the ground. Chhaakki Lal also fired at Rinku.
Chhaakki Lal climbed over Rinku and jumped, due to which, his
intestines came out. When Kesar Bai (PW-1) told them to kill her also
by firing, Chhaakki Lal replied that they would not kill her and that she
had to see all these things and then she would die automatically.
7
11. Thakurdas (PW-2) who is Village Chowkidar stated that he had
heard about the incident from Kesar Bai (PW-1) and gone to the place
of the incident and saw the dead bodies of Ganga Singh, Ganeshi Bai,
Phoolwati and Rinku. Thakurdas (PW-2) stated that when he reached
the village, Kesar Bai (PW-1) was weeping and she told him that
Chhaakki Lal and his son Akhilesh had committed all the four murders
when they were going towards the field.
12. The prosecution case revolves around the solitary testimony of
eye-witness Kesar Bai (PW-1) which was accepted by the trial court as
trustworthy. While reversing the verdict of conviction, the High Court
held that the evidence of Kesar Bai (PW-1) is fraught with
inconsistencies and hence, her evidence is not reliable. The High court
pointed out that the evidence of Kesar Bai (PW-1) is exaggerated and
that accused-Chhaakki Lal fired at Rinku is totally missing in her
statement (Ex.-P1). The High Court also pointed out further
inconsistencies.
13. In her evidence before the court, Kesar Bai (PW-1) stated that
when she and her daughter-in-law Phoolwati and grandson Rinku
reached near Madhawala Danda, other deceased persons namely
Ganeshi Bai and Ganga Singh were only ten paces away from them
8
and that she saw both the accused firing at Ganga Singh and Ganeshi
Bai and thereafter the accused came towards her. In Dehati Nalishi-
complaint (Ex.-P1), Kesar Bai (PW-1) stated that she heard four-five
gun shots and then saw the accused coming towards her telling that
they have killed Ganeshi Bai and Ganga Singh and then fired at
Phoolwati and child Rinku. The High Court held that in the version of
Kesar Bai (PW-1) before the court, there is a material improvement
and that the evidence of Kesar Bai (PW-1) is not reliable.
14. Of course, there is a slight improvement in the version of Kesar
Bai (PW-1) before the court but the circumstance under which Dehati
Nalishi-complaint (Ex.-P1) was recorded has to be seen. Kesar Bai
(PW-1) has lost her four kith and kin. At the time when Dehati Nalishi-
complaint (Ex.-P1) was recorded, Kesar Bai (PW-1) must have been
grief-stricken and under mental trauma and she might have stated that
she heard four-five gun shots and then saw the dead bodies of Ganga
Singh and Ganeshi Bai and then the accused came near Phoolwati
and child Rinku and fired at them.
15. Learned counsel for the respondent/accused submitted that in
her cross-examination, Kesar Bai (PW-1) stated about one assailant
Kailash and also named in Dehati Nalishi and the said Kailash was
9
detained by the police for one or two days after the incident but later
let off by the police because of the pressure. It was submitted that
mention of another assailant Kailash by Kesar Bai (PW-1) raises
serious doubts about the prosecution case. Ex.-P1-Dehati Nalishi was
an earliest one lodged on the date of incident on 20.02.2006 at 05.15
pm. Name of Kailash is not mentioned in Ex.-P1-Dehati Nalishi. FIR
(Ex.-P25-26) also does not contain the name of alleged assailant
Kailash. Since name of Kailash was not mentioned either in the
Dehati Nalishi or FIR, the answers elicited from Kesar Bai (PW-1) in
the cross-examination regarding Kailash does not affect her credibility.
It is also pertinent to point out that in her cross-examination, though
Kesar Bai (PW-1) had stated that Kailash was taken to police custody
after two to three days of complaint, Kesar Bai (PW-1) stated that she
cannot say that whether police had taken Kailash to custody in
connection with her case or other case.
16. Though much arguments are advanced regarding the alleged
involvement of Kailash and that he was taken to custody, the entire
argument advanced qua one Kailash is based upon certain answers
elicited from Kesar Bai (PW-1). The Investigating Officer has also
denied that he has brought Kailash and one Ardaman and kept them in
10
custody for 4-5 days. He has also denied that based on the statement
of Kesar Bai (PW-1), he kept their guns. Investigating Officer has
denied that he released both Kailash and Ardaman due to some
pressure and falsely involved respondents/accused. Investigating
Officer has also denied that Kesar Bai (PW-1) had told him that
Kailash and Ardaman had done the incident through dacoits.
Investigating Officer has also denied that Kesar Bai (PW-1) had named
Kailash and Ardaman in her statement and the same was not written
by him. In the light of categorical denial by the investigation, there is
no merit in the contention of the respondent/accused as to the alleged
involvement of Kailash.
17. In his evidence, Ram Naresh (PW-3) stated that the dead bodies
of Ganeshi Bai and Ganga Singh were found close to each other and
that dead bodies of Phoolwati and Rinku were at a distance of 25-30
feet away from the dead bodies of Ganeshi Bai and Ganga Singh. In
his statement, B.L. Dhanele - Investigating Officer (PW-13) has stated
that dead body of Phoolwati was at a distance of about fifty yards from
the dead bodies of Ganeshi Bai and Ganga Singh and that has been
mentioned by him in the Site Plan (Ex.-P24).
11
18. After referring to the Site Plan (Ex.-P24) and the evidence of
Ram Naresh (PW-3) and PW-13-IO, the trial court pointed out that the
place where Phoolwati and Rinku were shot and dead bodies of
Ganeshi Bai and Ganga Singh were found, were at a short distance of
about fifty yards. The trial court observed that since the distance was
not far away, case of the prosecution that Ganga Singh, Ganeshi Bai,
Phoolwati and Rinku were all shot by the accused in the course of the
same transaction is established by the oral evidence of Kesar Bai
(PW-1) and also by the Site Plan (Ex.-P24). After referring to the
evidence of PW-13-Investigating Officer and Site Plan (Ex.-P24), when
the trial court has recorded that the firing of all the four deceased were
in the course of the same transaction, the High Court ought not to
have doubted the version of Kesar Bai (PW-1) on the slight
improvement made in her evidence. For the sake of arguments, even
assuming that PW-1 could not have seen the firing at Ganeshi Bai and
Ganga Singh, her evidence is to be accepted to the extent of the
occurrence of firing at deceased Phoolwati and child Rinku. In her
statement Kesar Bai (PW-1) has stated that after gun shot fired at
deceased Rinku, accused-Chhaakki Lal threw the child Rinku on the
ground and also jumped on his abdomen, as a result of which
12
intestines came out. The learned counsel for the respondents-accused
submitted that Chhaakki Lal jumping on the abdomen of the child
Rinku was not mentioned in Dehati Nalishi (Ex.P.1) and FIR and this
material omission suggests that Kesar Bai (PW-1) exaggerated her
version about throwing of child Rinku on the floor and jumping on his
abdominal region.
19. FIR is not an encyclopaedia which is expected to contain all the
minute details of the prosecution case, it may be sufficient if the broad
effects of the prosecution case are stated in the FIR. In this case, firing
by accused-Chhaakki Lal at child Rinku was stated in the FIR and the
omission of minute detail that Chhaakki Lal jumped on the abdomen of
child Rinku cannot be regarded as fatal to the prosecution case. As
discussed earlier, the effect of the occurrence on the mind of an old
woman like Kesar Bai (PW-1) cannot be measured in yardstick. Being
grief-stricken because of the death of her four kith and kin, it may not
have occurred to Kesar Bai (PW-1) to narrate all the minute details of
the occurrence. The non-mention of accused-Chhaakki Lal throwing
the child Rinku on the ground and jumping on his abdomen due to
which the intestine came out cannot be regarded as fatal to the
prosecution case.
13
20. The High Court acquitted the accused merely on the ground that
the evidence of Kesar Bai (PW-1) is fraught with contradictions. Kesar
Bai (PW-1) was a rustic villager and also aged. After seeing her own
daughter and daughter in law and grandson being put to death, she
must have been under tremendous shock. Kesar Bai (PW-1) was
deposing in the court after some time. Naturally, there are bound to be
variations from her earlier version. The trial court which had the
opportunity to observe the demeanour of the witnesses found that the
evidence of PWs is credible and trustworthy. While so, the High Court
ought not to have recorded a finding raising doubts about the
credibility of Kesar Bai (PW-1).
21. The trial court had the opportunity of seeing and observing the
demeanour of the witnesses and the views of the trial court as to the
credibility of the witnesses is entitled to great weight. Unless the
appreciation of evidence by the trial court was vitiated by serious error,
the findings recorded by the trial court ought not to have been
interfered by the High Court.
22. In our considered view, the High court erred in doubting the
testimony of Kesar Bai (PW-1). It would be unreasonable to contend
that merely because Kesar Bai (PW-1) is related to the deceased and
14
that there were contradictions in her evidence, her evidence has to be
discarded. Discrepancies which do not shake the credibility of the
witness and the basic version of the prosecution case are to be
discarded. If the evidence of the witness as a whole contains the ring
of truth, the evidence cannot be doubted. In Prithu alias Prithi
Chand and Another v. State of Himachal Pradesh (2009) 11 SCC
588, it was held as under:-
“14. In Bharwada Bhoginbhai Hirjibhai v. State of Gujarat (1983) 3 SCC 217, it was observed that undue importance should not be attached to omissions, contradictions and discrepancies which do not go to the root of the matter and shake the basic version of the prosecution witnesses. A witness cannot be expected to possess a photographic memory and to recall the details of an incident verbatim. Ordinarily, it so happens that a witness is overtaken by events. A witness could not have anticipated the occurrence which very often has an element of surprise. The mental faculties cannot, therefore, be expected to be attuned to absorb all the details. Thus, minor discrepancies were bound to occur in the statement of witnesses.”
The same principle was reiterated in State of U.P. v. M.K. Anthony
(1985) 1 SCC 505.
23. The High court proceeded on the footing that the evidence of
Kesar Bai (PW-1) being the solitary witness is not reliable to base the
conviction unless corroborated in material particulars. As discussed
above, so far as the place of occurrence is concerned, the evidence of
PW-1 is amply corroborated by other evidence. It is fairly well settled
15
that it is not the number; but the quality of the evidence that matters. In
terms of Section 134 of the Evidence Act, “no particular number of
witnesses shall in any case be required for the proof of any fact”. The
test whether the evidence has a ring of truth is cogent and trustworthy.
In Prithipal Singh and Others v. State of Punjab and Another
(2012) 1 SCC 10, it was held as under:-
“49. This court has consistently held that as a general rule the court can and may act on the testimony of a single witness provided he is wholly reliable. There is no legal impediment in convicting a person on the sole testimony of a single witness. That is the logic of Section 134 of the Evidence Act. But if there are doubts about the testimony, the court will insist on corroboration. In fact, it is not the number or the quantity, but the quality that is material. The time- honoured principle is that evidence has to be weighed and not counted. The test is whether the evidence has a ring of truth, is cogent, credible and trustworthy or otherwise. The legal system has laid emphasis on value, weight and quality of evidence, rather than on quantity, multiplicity or plurality of witnesses. It is, therefore, open to a competent court to fully and completely rely on a solitary witness and record conviction. Conversely, it may acquit the accused in spite of testimony of several witnesses if it is not satisfied about the quality of evidence.”
The same principle was reiterated in Sudip Kumar Sen alias Biltu v.
State of West Bengal and others (2016) 3 SCC 26.
24. The version of the prosecution was doubted by the High Court on
the ground that FIR was registered after much delay. As per Dehati
Nalishi-complaint (Ex.-P1), time of incident was at about 12.00-12.30
pm on 20.02.2006 and Dehati Nalishi-complaint (Ex.-P1) was written at
05.15 pm on the same day. PW-13-IO stated that on 20.02.2006, he
16
was on duty at Health Mela in Senwdha and on receipt of information
from SDO Smt. Rekha Singh, he reached the place of occurrence and
wrote Dehati Nalishi-complaint (Ex.-P1). After the inquest and the
preliminary investigation like preparation of spot map, seizure etc. on
20.02.2006, FIR was registered on 21.02.2006 at about 02.00 pm.
Ramveer (PW-8), son of Kesar Bai (PW-1) was not present in the
village and that he had gone to see his sister. When all the family
members of PW-1 were killed and her son Ramveer (PW-8) away from
the village, it cannot be accepted from Kesar Bai (PW-1) a seventy
years old rural woman to leave the dead bodies of family members at
the spot and go to the police station situated at a distance of ten
kilometres to lodge the complaint. As pointed out by the trial court, the
delay in registration of FIR has been properly explained.
25. Delay in setting the law in motion by lodging the complaint or
registration of FIR is normally viewed by courts with suspicion because
there is possibility of concoction of the case against the accused. But
when there is proper explanation for the delay, the prosecution case
cannot be doubted on the ground that there was delay in registration of
FIR. In this case, the delay in FIR has been properly explained and
the same is not fatal to the prosecution case.
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26. The High Court referred to the evidence of Mewalal (PW-11) who
in his cross-examination has stated that he saw PW-1 weeping at
08.00-09.00 am and that PW-1 told him that accused persons have
killed Ganga Singh, Ganeshi Bai, Phoolwati and Rinku. Be it noted
that Mewalal (PW-11) in his chief-examination stated that at about
12.00-12.30 pm, when he was present at his home in village Ruhera,
he heard the firing sound of five-six gun shots and that PW-1, mother-
in-law of Phoolwati passed from the passage crying and saying that the
accused Chhaakki Lal and Akhilesh had committed the murder of her
daughter-in-law Phoolwati, her grandson Rinku, Ganeshi Bai and
Ganga Singh in Mandawali Dang. Resiling from his version in the
chief-examination, in cross-examination, PW-11 stated that at about
08.00-09.00 am, when he was in his house, PW-1 came to his house
saying that accused Chhaakki Lal and Akhilesh have committed
murder of her daughter-in-law Phoolwati, her grandson Rinku, Ganeshi
Bai and Ganga Singh. The learned counsel appearing on behalf of the
respondent/accused submitted that the prosecution has not treated
PW-11 hostile and the statement of PW-11 in his cross-examination
throws serious doubts about the time and the manner of occurrence.
Of course, PW-11 was not treated hostile; but his prevaricating version
18
stood in the cross-examination neither affects his version in
the chief-examination nor does it affect the prosecution case. The
High court was not right in doubting the prosecution case and the
trustworthiness of Kesar Bai (PW-1) based on the evidence of an infirm
witness like PW-11.
27. The accused were arrested on 26.02.2006 and on the basis of
the disclosure statement recorded under Section 27 of the Evidence
Act, on 01.03.2006, one 0.315 bore katta/desi pistol (Ex.-A4) was
seized at the instance of accused Chhaakki Lal vide seizure memo
Ex.-P20. One 12 bore gun (Ex.-A3) along with two live cartridges (Ex.-
EB1 and EB2) and a gun licence of accused Chhaakki Lal have been
seized under seizure memo Ex.-P21 from accused Akhilesh. One
petal khoka of 0.315 bore (Ex.-P8) was recovered from the dead body
of Phoolwati. Two fired cartridges of 0.315 bore (Ex.-P7) were found
near the dead bodies of deceased Ganeshi Bai and Ganga Singh
respectively. In Ex.-P32 and Ex.-P33, the Ballistic expert opined that
the fired kartoos (Ex.-EC1 to EC4) have been fired from 0.315 bore
katta/desi pistol (Ex.-A4). Likewise, in Ex.-P32 and Ex.-P33, the
Ballistic expert opined that the two live kartoos (Ex.-LR1 and LR2)
could have been fired from 12 bore gun (Ex.-A3). The opinion of the
19
Ballistic expert tallying with the arms recovered from the accused is
seen from the following:-
Accused Fired at Arm recovered Opinion of Ballistic report
Chhaakki Lal (A1)
Phoolwati 315 bore katta (Ex. A4) – Desi Pistol seized under Ex. P20
According to the FSL reports (Ex.-P31, P32 and P33), the fired kartoos (Ex.- EC1 to Ex.-EC4) has been fired by 0.315 bore katta, a desi pistol (Ex. A4). EB-2 bullet recovered from the body of Ganga Singh was fired from 0.315 bore katta (Ex. A4). EB-3 can be part of EB- 2.
Akhilesh (A2)
Rinku 12 bore gun (Ex.-A3) and two live cartridges (EB1 + EB2) seized under Ex. P21
According to the FSL reports (Ex. P31, P32 and P33), two live kartoos (Ex.-LR1 and LR2) could be fired by 12 bore gun (Ex.-A3). Ex.-EB-1 is fired by 12 bore gun (Ex.-A3) which was found from the dead body of Rinku.
The opinion of the Ballistic expert that the fired kartoos has been fired
by 0.315 bore katta/desi pistol (Ex.-A4) recovered from accused
Chhaakki Lal and the opinion that live kartoos (Ex.-EB1 and EB2) were
fired from 12 bore gun (Ex.-A3) recovered from accused Akhilesh
amply proves the involvement of the complicity of the accused in the
occurrence thereby corroborating the evidence of PW-1.
28. As pointed out earlier, country made pistol of 315 bore was
recovered from Chhaakki Lal on 01.03.2006 (seizure memo Ex.-P20)
and 12 bore gun was recovered from Akhilesh (Ex.-P21). Contention
of the learned counsel for the respondent is that Ex.-P20 refers to
20
recovery of 315 bore katta whereas the FSL report (Ex.-P32) speaks
about the examination of country made pistol of 0.315 bore. Further
contention of the respondent/accused is that it has not been explained
as to how country made pistol of 315 bore has been transformed into
0.315 bore during FSL report (Ex.-P32).
29. Of course, in Ex.-P20, it is stated that 315 bore katta was
recovered from Chhaakki Lal and the same is also mentioned in the
sanction order under the Arms Act (Ex.-P14). No doubt, in FSL report
(Ex.-P32), the gun which was examined by the ballistic expert is stated
as 0.315 bore katta. There seems to be no variation in the pistol which
was seized by the police and the one that was examined by the
ballistic expert. The difference seems to be only in the description of
315 bore katta and 0.315 bore katta. Investigating Officer who seized
the weapon and the one who wrote Ex.-P20 are not ballistic experts
and are only laymen in so far as the examination of guns/pistol. Any
slight variation in the description of katta recovered from Chhaakki Lal
does not make it a different katta from the one which was examined by
the ballistic expert (0.315 bore katta).
30. Contention of the respondent/accused is that the FSL Report
does not say anything about the use of rifle by any of the assailants. It
21
was submitted that EB-1 and EB-2 cannot be fired by a country made
pistol of 0.315 bore or a gun of 12 bore and that EB-1 and EB-2 must
have been fired from some other big size gun. It was submitted that
Kesar Bai (PW-1) has named one Kailash in her cross-examination
that the said Kailash was kept in custody for about four to six days and
the possibility that the gun recovered from Kailash was planted on
Chhaakki Lal cannot be ruled out. It was further submitted that country
made pistol examined by the FSL must have been recovered only from
Kailash and the discrepancies between the recovery and the FSL
report has not been properly explained.
31. It appears that there is no 315 bore gun but only 0.315 bore gun.
The description given by the police that the recovered gun from
Chhaakki Lal was 315 bore gun is only a mistaken description.
32. Investigating Officer has stated that Kesar Bai (PW-1) told in her
statement recorded by him that the accused used big guns. Kesar Bai
(PW-1) being a rustic village woman may not have been in a position
to give proper description of the gun; the accused cannot take
advantage of the answers elicited from Kesar Bai (PW-1) that “the
accused persons were holding big size gun” as it was only a
manner of description by a rustic villager like Kesar Bai (PW-1). The
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contention of the respondents that only “big sized gun” stated by Kesar
Bai (PW-1) could have been the gun of Kailash who was taken to
custody by the police along with his gun and later released. This
contention does not merit acceptance. Investigation Officer has
categorically denied that the big guns were of Kailash and Ardaman.
Investigating Officer has also denied that because of pressure he did
not implicate Kailash and Ardaman and falsely implicated the accused.
33. For reversing the verdict of conviction, the High Court has
pointed out that there was delay in sending the seized gun and pistol
(recovered on 01.03.2006) which was sent to the FSL only on
19.04.2006. The High Court has doubted the case of prosecution by
observing that apart from delay in sending the seized guns/pistol, there
is no material showing as to where the seized weapons were kept
during the period from 01.03.2006 to 19.04.2006. Such delay in
sending the recovered weapons to FSL could only be an omission or
lapse on the part of the Investigating Officer. Such omissions or
lapses in the investigation cannot be a ground to discard the
prosecution case which is otherwise credible and cogent. In
Nankaunoo v. State of Uttar Pradesh (2016) 3 SCC 317, it was held
as under:-
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“9. ……Any omission on the part of the investigating officer cannot go against the prosecution case. Story of the prosecution is to be examined dehors such omission by the investigating agency. Otherwise, it would shake the confidence of the people not merely in the law enforcing agency but also in the administration of justice”.
34. In V.K. Mishra and Another v. State of Uttarakhand and
Another (2015) 9 SCC 588, it was held as under:-
“38. The investigating officer is not obliged to anticipate all possible defences and investigate in that angle. In any event, any omission on the part of the investigating officer cannot go against the prosecution. Interest of justice demands that such acts or omission of the investigating officer should not be taken in favour of the accused or otherwise it would amount to placing a premium upon such omissions”.
35. We are conscious that in an appeal against acquittal, the
appellate court would not ordinarily interfere with the order of acquittal.
But where the approach of the High Court suffers from serious infirmity,
this court can reappreciate the evidence and reasonings upon which
the order of acquittal is based. A miscarriage of justice which may
arise from the acquittal of the guilty is no less than from the conviction
of the innocent. Upon reappreciation of the evidence and the
reasonings of the trial court and the High Court, in our considered view,
the judgment of the High Court suffers from serious infirmity. The High
Court erred in doubting the version of PW-1-the sole eye witness
whose evidence is corroborated by the medical evidence and the
evidence of ballistic expert. The High Court did not appreciate the
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evidence of PW-1 in proper perspective and erred in disbelieving her
version on the contradictions which are not material. The High court
erred in rejecting the credible evidence of Kesar Bai (PW-1), which in
our considered view resulted in serious miscarriage of justice, where
four persons were murdered.
36. Where the evidence has not been properly analysed or the High
court has acted on surmises and findings of the impugned judgment is
unreasonable, it is the duty of the appellate court to set right the
wrong. In the instant case, the High court has ignored the credible
evidence of Kesar Bai (PW-1) and unnecessarily laid emphasis on the
minor contradictions and omissions. However, the order of acquittal by
the High court cannot be sustained and the judgment of the trial court
is to be restored.
37. After convicting the accused Chhaakki Lal and Akhilesh under
Section 302 IPC, the trial court held that the case would be one of the
‘rarest of rare cases’ and awarded death penalty. The occurrence was
of the year 2006 and moreover, the appeal against second accused –
Akhilesh has been abated due to his passing away. Therefore,
considering the facts and circumstances of the case and the passage
of time, we are of the view that awarding of death penalty is not
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warranted and imposing sentence of life imprisonment upon the
respondents/accused Chhaakki Lal would meet the ends of justice.
38. In the result, the impugned judgment is set aside and these
appeals are allowed. The judgment of the trial court convicting the
respondent/accused Chhaakki Lal under Section 302 IPC is restored
and the respondent/accused is sentenced to undergo imprisonment for
life. The respondent/accused Chhaakki Lal shall surrender himself
forthwith within a week to serve the remaining sentence failing which
he shall be taken into custody.
…………….……………J. [R. BANUMATHI]
…………….……………J. [VINEET SARAN]
New Delhi; September 26, 2018
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