THE STATE OF UTTAR PRADESH HOME DEPARTMENT SECRETARY Vs OM PAL
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.-001213-001213 / 2014
Diary number: 1695 / 2008
Advocates: Vs
K. S. RANA
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s). 1213 OF 2014
STATE OF UTTAR PRADESH Appellant(s)
VERSUS
OM PAL & ORS. Respondent(s)
JUDGMENT
N.V. RAMANA, J.
This appeal by way of special leave petition is filed by the
State of Uttar Pradesh against the final judgment and order dated
6th April, 2007 passed by the High Court of Judicature at
Allahabad in Criminal Appeal No. 2622 of 2005. By the said
judgment, the High Court has acquitted the respondents who were
accused in Sessions Trial No.1090 of 2003 before the District
Court, Ghaziabad, Uttar Pradesh.
2. The prosecution case, in brief, is that on 25-3-1993 at
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about 9.00 a.m. Mahipal (deceased) and his wife Prakashee (PW3)
were going to their fields on a buffalo cart and Tej Pal, Ram
Swaroop and Dharmendra (PW2) were following them. While they
were on their way, the three accused (respondents herein)
appeared out of a sugercane filed near the fields of one Alias, while
hurling abuses against Mahipal fired at him. The fire opened by
Om Pal was missed but the fire opened by Mukhtiar hit Mahipal.
Navin assaulted Mahipal with the butt of the Tamancha on his
head. On receiving information from Dharmendra (PW2) about the
incident, Naresh (PW1) accompanied by Dharmendra took the
injured Mahipal to the police station, Babugarh and lodged FIR.
Thereafter, on the way to hospital, Mahipal succumbed to the
injuries.
3. The Investigating Officer, Sub-Inspector R.K. Chaudhary
(PW6) carried the investigation, recorded statements, prepared site
plan (Ext. Ka-3), collected plain earth as well as blood stained earth
from the place of occurrence and after conducting inquest at the
hospital, sent the dead body for postmortem. The accused
Mukhtiar was arrested on 29.3.1993 near village Bacchrota and
from his possession one illegal pistol of 315 bore and one
ammunition cartridge (Ext.K.13) were recovered. On 8th April, 1993
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the I.O. recorded the statements of other accused Omal and Navin.
A Tamancha, allegedly used in the crime, was later recovered at the
instance of accused Ompal on 14.4.1993. The statement of the wife
of deceased (PW3) was recorded on 24.4.1993. After concluding the
investigation, the Judicial Magistrate, Hapur committed the case to
the Court of Sessions where charges were framed under Section
302, IPC read with Section 34, IPC against all the three accused
and additionally charges were framed against accused Mukhtiar
under Section 25 of the Arms Act. The accused pleaded not guilty
and claimed to be tried.
4. At the trial, the prosecution mainly relied on the
evidences of complainant—Naresh Pal (PW1) and eyewitnesses
Dharmendra (PW2) and Prakashee (PW3), wife of the deceased. The
motive for committing the crime was said to be that there was
enmity between the parties as about three years before the date of
occurrence, accused Mukhtiar was shot at and in that regard a
case was in progress at Hapur Court in which Mahipal (PW1) was
accused. P.W. 4—Pratap Singh was examined as a witness to prove
the conspiracy. P.W.5 is Dr. Hari Kishan Agarwal, who had
conducted the post mortem of deceased Mahipal. P.W. 6 S.I. R.K.
Chaudhary—I.O. and P.W. 7— Paltoo Ram, Head Constable are the
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formal witness. At the end of the trial, the Trial Court came to the
conclusion that the prosecution has successfully proved the guilt of
the accused. Accordingly, the accused were convicted under
Section 302 read with 34, IPC and sentenced to suffer life
imprisonment and to pay a fine of Rs. 5,000/- each and in default
thereof, to further suffer six months rigorous imprisonment.
5. The trial Court’s judgment awarding conviction and
sentence has been assailed by the accused by way of criminal
appeal before the High Court. On appreciation of the material
placed before it, the High Court recorded its finding that the
prosecution witnesses, on whose evidence the trial Court has relied
on, are not reliable. Accordingly, the High Court set aside the
judgment of the trial Court and acquitted all the three accused.
Dissatisfied with the acquittal order passed by the High Court, the
State of Uttar Pradesh has preferred the present appeal before this
Court.
6. We have heard the learned counsel appearing on behalf
of the appellant and the learned Amicus Curiae appearing on behalf
of the respondents.
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7. Learned counsel for the State vehemently contended the
impugned order and submitted that the High Court has failed to
appreciate the factum of presence of two eyewitnesses PWs 2 and 3
at the spot, who deposed in clear terms the way in which the
accused carried the assault on the deceased resulting in his death.
The injuries on the body of the deceased fully corroborates the
prosecution case and the medical evidence also supports the case
of prosecution, but the High Court has, by setting aside the well
reasoned judgment rendered by the trial Court, committed a grave
error of law calling for this Court’s interference.
8. Learned Amicus Curiae, however, supported the view
taken by the High Court and submitted that there is no need for
this Court to interfere with the order of acquittal passed by the
High Court.
9. Having heard learned counsel on either side, we have
given our thoughtful consideration to the facts and circumstances
of the case in the light of material placed before us. It appears that
the trial Court based its judgment mainly relying upon the
evidences of three prosecution witness i.e. P.W.1—Naresh Pal, the
complainant, PW2—Dharmendra, an eyewitness and PW3—
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Prakashee, another eyewitness and wife of the deceased. However,
in the view expressed by the High Court, the aforesaid witnesses
are not credible. Since the entire prosecution case hinges on the
depositions of these three witnesses, it is imperative for the Court
to scrutinize their evidences properly so as to sift the chaff from the
grain and find out the truth. In that pursuit, their evidences are to
be considered from the point of view of credibility and
trustworthiness. Once the same stands satisfied, it ought to inspire
confidence in the mind of the Court to accept the stated evidence.
10. Admittedly, the complainant—PW1 has not witnessed the
occurrence. He believed whatever Dharmendra (PW2) informed him
and accordingly he lodged the complaint. It is also indisputable
that PW1 was inimical with the respondent party. There was also a
criminal case pending in Hapur Court relating to an incident of
firing at the accused, in which the deceased as well as PW1 were
accused and Respondent No.3 herein was the victim. It is evident
from the record that on the aspect of how PW1 came to know about
the incident, he made contradictory statements. There was no
independent witness and according to prosecution, despite the
efforts made by police to record statements from the public, no one
was ready to give evidence. As per the statement of PW1, besides
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PWs 2 & 3, two more persons Tej Pal and Ram Swaroop have also
witnessed the incident. It is quite unnatural that none of the
eyewitnesses has lodged complaint, but on the basis of information
provided by Dharmendra (PW2), PW1 lodged the complaint
believing the version of Dharmendra.
11. On the other hand, the conduct and statements of PW2
(Dharmendra) who was stated to be an eyewitness do not inspire
confidence for the reason that his depositions under Section 161,
Cr.P.C. were quite different to what he stated before Court in his
examination-in-chief. He could not even give a satisfactory reason
for his presence at the time and place of occurrence. Furthermore,
he did not choose to lodge complaint with the police by himself
even though he had witnessed the occurrence as admittedly the
complaint was lodged by PW1 on the information provided by PW2.
Apart from that, there were certain conflicting statements in his
evidence as regards how the deceased got injuries, and also his
conduct of not making a hue and cry and not disclosing to anyone
about the occurrence on his way to the house of Naresh Pal, gives
rise to suspicion on the credibility and trustworthiness of PW2.
When the evidence of PW2 itself is unbelievable and jeopardizing
the prosecution case, in no manner the evidence of PW1 could be
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given credence.
12. We are also not inclined to believe the conduct of PW3—
wife of the deceased, who was stated to be in a shock and not in
consciousness for about a month after the death of her husband.
We find no valid documentary or medical evidence on record in
support of the claim of prosecution that PW3 was really in such
unconscious state for about a month. Looking at the unnatural
behavior of eyewitnesses PWs 2 & 3 and their contradictory
statements, it cannot be said that their evidences are genuine so as
to convict the accused.
13. Also there were some notable flaws in the prosecution
case which cannot be ignored. According to PW4 (Pratap Singh), on
the previous night of the incident, he along with one Jakar (not
examined) heard the accused hatching conspiracy to murder the
deceased, but the prosecution did not present Jakar as a witness.
It is incredible on the part of PW4 that despite knowing about the
conspiracy, he did not reveal it to the victim party so as to save the
life of the deceased. The trial Court also disbelieved his evidence.
14. The High Court, while appreciating the evidence of the
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three important witnesses i.e. PWs 1, 2 and 3, rightly disbelieved
the presence of PWs 2 and 3 at the place of occurrence and
discredited the evidence of P.W.1—complainant. Undoubtedly, the
prosecution in its effort to establish the case with the support of
evidences of PWs 1, 2 and 3, has miserably failed to prove the guilt
of the accused beyond reasonable doubt. The High Court has,
therefore, committed no illegality or manifest error in acquitting the
accused giving them the benefit of doubt, under the circumstances.
We express our concurrence with the findings recorded by the High
Court for acquitting the respondents. For the aforesaid reasoning,
we do not find any merit in this appeal calling for our interference
under Article 136 of the Constitution.
15. Accordingly, the Criminal Appeal filed by the appellant –
State of U.P. is dismissed.
................................J. (N.V. RAMANA)
...............................J. (S.ABDUL NAZEER)
NEW DELHI, MARCH 21, 2018.