THE STATE OF MADHYA PRADESH Vs NANDE @ NANDKISHORE SINGH
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.-000624-000624 / 2016
Diary number: 25605 / 2010
Advocates: ARJUN GARG Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICITON
CRIMINAL APPEAL NO(S). 624/2016
THE STATE OF MADHYA PRADESH APPELLANT(s)
VERSUS
NANDE @ NANDKISHORE SINGH RESPONDENT(s)
JUDGMENT
N.V. RAMANA, J.
This appeal by special leave arises out of a judgment dated 22nd
April, 2009 of the High Court of Madhya Pradesh, Bench at Gwalior,
passed in Criminal Appeal No. 349 of 2002. By the said judgment, the
High Court reversed the order of conviction against the respondent
herein for the offences punishable under Section 304, Part I and 307,
IPC passed by the learned trial Court, and acquitted him of the
charges.
2. According to the prosecution, on 1st June, 1994 at about
9.30 p.m. Rajendra Pathak (PW 12), the SHO of P.S. Singhonia on
receiving a telephone call from Khariyahar hospital that some women
belonging to the village Kotla Ka Pura were admitted in the hospital
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with serious burn injuries, rushed to the hospital and conducted
inquiry. In the investigation, it was revealed that on the said date, the
victims, namely, Parvesh, Deepa, Maya, Rekha and Baby were
attending marriage celebrations at the house of Nathi Singh (PW 3),
when the accused—respondent herein hurled a burning cow dung
cake at them and caused serious burn injuries to them. After
recording the statements of injured witnesses, the I.O. prepared spot
map, recovered a can of kerosene oil and registered the crime case.
3. While undergoing treatment, Deepa died on account of burn
injuries on 3rd June, 1994 and Maya, another victim, succumbed to
the injuries on 18th June, 1994. Accordingly, charges were levelled
against the accused—respondent for the offences punishable under
Sections 307 and 302, IPC and committed the case to the Court of
Sessions.
4. The learned trial Judge, upon finding that there was no
proof that the accused had intentionally killed the deceased, came to
the conclusion that the burning cow dung cake was carelessly thrown
by the accused on the women for which he is liable to be punished
under Section 304, Part I, IPC instead of Section 302, IPC. In that view
of the matter, the trial Court convicted the accused—respondent and
sentenced him to suffer rigorous imprisonment for ten years (two
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counts) for the offence punishable under Section 304, Part I, IPC and
rigorous imprisonment for seven years for the offence punishable
under Section 307, IPC, with default clause.
5. Against the order of conviction and sentence passed by the
trial Court, the respondent—accused approached the High Court in
appeal. The High Court, by the judgment impugned herein, allowed
the appeal of the accused observing that the prosecution has failed to
establish the crime beyond all reasonable doubts, and acquitted him
of the charges. Hence the State is in appeal.
6. The case of the State is that the judgment of the trial Court
convicting the accused was passed after accurate appreciation of the
facts and law duly analyzing the statements of prosecution witnesses
in a prudent manner. But, the High Court, on erroneous appreciation
of facts and overlooking the evidences set aside the trial Court
judgment and acquitted the accused by applying a flawed appreciation
of law. Learned counsel appearing for the State submitted that the
accused had knowingly committed the offence of culpable homicide
with due knowledge that his act would cause severe burn injuries to
the victims which may lead to their death. The High Court did not
give due weightage to the statements of eyewitnesses, but giving more
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importance to the delay in registering FIR exonerated the accused and
wrongly declared that the respondent—accused had no intention to
commit the overt act.
7. On the other hand, Ms. Nidhi, learned counsel who was
appointed through the Supreme Court Legal Services Committee to
represent the accused—respondent, supported the impugned
judgment.
8. We have considered the submissions of the learned counsel
and perused the material available on record. There is no dispute
regarding facts and events in the case. At the same time, both the
Courts below have come to the common conclusion that the accused—
respondent does not bear an intention to kill a particular person. By
going through the record, prima facie it appears that the trial Court
passed the order of conviction against the accused—respondent in
consequence of statements of alleged eyewitnesses (PWs 5 & 7) and
considering the concurrent chain of events. But, the fact remains that
the prosecution should be able to prove its case beyond all reasonable
doubts, for awarding conviction to an accused.
9. In the instant case, admittedly there was no enmity between
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the accused and the victims. Out of the 12 prosecution witnesses,
Maya—injured (PW 1), Natthi Singh (PW 3), Jugraj Singh (PW 4),
Parvesh--injured (PW 6) and Ranjeet Singh Tomar (PW 8), did not
support the case of prosecution and they turned hostile. As far as the
statements of alleged eyewitnesses P.W.5 and P.W.7 are concerned, on
which learned counsel for the State has heavily relied on, there were
material contradictions inasmuch as PW 5 (Rekha) in her cross
examination stated that when the incident took place it was moonless
night, the area was surrounded in darkness as there was no light and
one cannot identify another. She also admitted that she heard the
name of the accused for the first time after the incident. However,
Sobaran Singh (P.W.7) contradicted the same. In his deposition at
para 8 stated that in the light of the gas light all persons were visible.
It did not happen that electricity supply was cut and it became dark.
10. Another discrepancy in the prosecution case is that the
First Information Report was lodged on 16.06.1994 i.e. 13 days after
the incident and there is no plausible explanation coming forth from
the prosecution for this inordinate delay. We also find that the
statements of the witnesses were recorded on 28.06.1994 and there is
no explanation of such huge delay in recording the statements.
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11. Generally, this Court while exercising its jurisdiction under
Article 136 of the Constitution, does not interfere with the impugned
judgment unless among other things, there is a glaring mistake
committed by the court below or there has been an omission to
consider vital pieces of evidence. But here in the case on hand, in our
considered view, the High Court has thoroughly considered all aspects
of the case and rightly taken them into account. Only after considering
the credibility of the eyewitnesses and the circumstances in which the
incident occurred, the High Court reached to the correct conclusion
that this is certainly not a case where the guilt of the accused could be
said to have been established beyond reasonable doubt and in a great
detail, expressed the reasons for its conclusion.
12. In view of the above, we find no cogent reason to disturb the
order of acquittal passed by the High Court. The appeal is accordingly
dismissed.
...............................J. [N.V. RAMANA]
...............................J. [S. ABDUL NAZEER]
NEW DELHI, JANUARY 23, 2018.