DAUWALAL @ GANESH DEVANGAN Vs THE STATE OF MADHYA PRADESH(NOW CHHATTISGARH)
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: Crl.A. No.-000478-000479 / 2019
Diary number: 30364 / 2015
Advocates: NAVIN PRAKASH Vs
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
1 Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 478-479 OF 2019 (Arising out of Special Leave Petition (Criminal) Nos.457-458 of 2016)
DAUWALAL @ GANESH DEVANGAN & ORS. …Appellants
VERSUS
STATE OF MADHYA PRADESH (NOW STATE OF CHHATTISGARH) …Respondent
J U D G M E N T
Uday Umesh Lalit, J.
1. These appeals, at the instance of four original Accused namely
Santosh Kumar, Dauwalal @ Ganesh Devangan, Manohar Verma and
Puneetram Verma (Original Accused Nos.6, 12, 13 and 16 respectively) seek
to challenge the common judgment and order dated 15.06.2015 passed by the
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
2 High Court1 dismissing Criminal Appeal Nos.410 and 698 of 2000 as against
the appellants.
2. First Information Report (Ext.P-60) was lodged with Police Station
Bhatapara (Rural), District Raipur pursuant to information received at the
Police Station around 12:05 a.m. on 24.02.1997 from Informant Netram (later
examined as PW-2). According to the information, the cousin of the
Informant named Parasram Yadav, Deputy Sarpanch, Village Jarod, Bhatapara
was assaulted fatally on 23.02.1997 at about 9.00 p.m. The relevant
information had named certain persons to be responsible for the crime from
the assembly of 25-30 persons who had gathered outside the house of the
deceased. The information was:-
“Bhuneshwar Verma, Kamta Prasad Yadav, Mohan Verma, Kaushal verma, Gayaram Verma, Santosh Verma, Bihari Lal Verma, Shanker Lal Verma, Bharat Lal Verma, Virendra alias Tatku Verma, Daulal alias Ganesh Dewagan, Puneet Ram Vermaetc 25-30 people of his village came at the house of my brother Parasram Yadav, Deputy Sarpanch, Village- Panchayat, Jarod, due to enmity and with intention to kill him and being unanimous and being armed with Laathi, Danda, Khotlaetc started giving filthy abuse and by entering into the house of Parasram assaulted him and they dragged Parasram from his house and took him out in the courtyard and beat him with Laathi, Danda and Bhuneshwar Verma hit stone of about 15-20 kg weight on the head of Parasram and caused his death, due to which his brain got scattered out of skull.”
1 High Court of Chhattisgarh at Bilaspur
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
3
3. During the course of investigation, names of 17 persons surfaced as
suspects. Those 17 persons including the appellants were tried for the
offences punishable under Sections 147, 148, 323, 342 and 450 IPC as well as
under Section 302 read with 149 IPC in Sessions Case No.359 of 1997.
4. PW-1 Dr. A.D. Purena who had conducted post-mortem on the dead
body of the deceased deposed that there were external injuries all over the
body. The head was crushed, lacerated with compound multiple fractures on
the skull bone, the brain material was absent and the skull bones were
fractured in various sizes, multiple in number.
5. The eye witness account was as under:-
I. PW- 2 - Netram, cousin of the deceased in his
examination-in-chief deposed: - “I heard sound of Laathi (stick) at the door of my brother Parasram, then I came out and saw that Dayaram, Roshan, Onkar, Vinod, Tatku, Dauwa, Manohar, Mohan, Bhuwan and Punit were there. My brother Parasram is Deputy Sarpanch of Village Jarod. Due to which the accused persons had enmity/quarrel since then. When I saw, at that time the accused persons were loudly shouting saying ‘nikalo saale ko’. The door was open and seven persons namely Bihari, Shanker, Hari, Vinod, Suneshwar, Bharat and Kamta were beating my brother inside the house. I reached on
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
4 the spot and requested the accused persons not to beat my brother, I requested them with folded hand. Thereafter, Bihari was dragged and pulled out my brother, to which I resisted, then Bihari hit at my head. Thereafter, Kamta came from behind and hit Laathi at my head. On this I shivered and got perplexed. Then my wife Dulari Bai caught me by both hand and took me to my room and locked the door and I saw the incident peeping through the gap of door. All the accused persons dragged out my brother from Parchhi and hit Laathi due to which my brother got unconscious and fell down. Thereafter, Bihari told that he could be alive so hit the stone. Thereafter, Bhaneshwar, Bihari, Shanker, Tetku, Vinod hit stone and went away laughing.”
II. PW-3 - Urmila, widow of deceased Parasram, deposed:-
“At that time accused Bihari, Kaushal, Hari, Bharat, Bhuwaneshwar, Tetku, Kamta, Mote etc. came. They were armed with Laathi. Accused persons came to my house and assaulted my husband. At that time my husband was sleeping on Takhat. They got him lifted down and assaulted. When I stopped accused persons from assaulting, then Bihari told me to run away otherwise they could kill me also. Thereafter, they dragged my husband from the house to the Parchhi and assaulted there. Then they dragged him from Parchhi to the courtyard and then Bihari, Bhuwneshwar sworn to hit stone on the head of the deceased Parasram and then they brought stone kept at my house and hit at the head of my husband Paras. Bihari, Hari, Bharat hit the stone on the head, due to which the head of my husband was broken and his death was caused.”
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
5
III. PW-4 - Narender, 11 years old son of deceased
Parasram stated that he had seen 7 persons who came inside the
house and then dragged his father out. After the father
was so dragged out, the accused had assaulted his
father. He did not name any of the appellants in the
first part of the incident but the appellants were named
to be part of the assembly which had assaulted his
father outside the house.
6. The Second Additional Sessions Judge, Baloda Bazar, District Raipur
by his judgment and order dated 29.01.2000 found that the prosecution had
established its case completely. All 17 accused persons were found guilty of
the offences with which they were charged and the order of sentence was as
under:- “… … … every accused person is punished for one year rigorous imprisonment under Section 148, five years rigorous imprisonment under Section 450 and fine of Rs.1000/- each, and under Section 342 section 323 is included, therefore, accused persons are punished with life imprisonment under Section 302/149 and fine of Rs.1000/- each. In case of non-deposit of fine, additional simple imprisonment of 6 months is awarded to each of the accused person and in case of payment of Rs.20,000/- may be paid to the wife of deceased out of the fine received from the accused persons as compensation under section 357 Cr.P.C.
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
6 All sentences shall run concurrently and period of judicial custody be adjusted from the period of sentence.”
7. Criminal Appeal Nos.410 and 698 of 2000 were preferred against the
aforesaid conviction and sentence by 10 convicted accused and 7 convicted
accused respectively in the High Court. Original Accused No.10, Birendra
Kumar was found to be Juvenile on the date of occurrence and his case was
accordingly separated. By its judgment and order which is presently under
appeal, the High Court affirmed the view taken by the Trial Court and
dismissed both the appeals. Thereafter, Special Leave Petition (Crl.)
Nos.457-458 of 2016 was preferred by 9 convicted Accused in this Court. On
29.01.2016 this Court found no ground for interference with respect to 5
petitioners namely Kamta Prasad, Shankerlal Verma, Bharatlal Verma,
Hariram Verma and Vinod Verma and dismissed their Special Leave Petition.
However, as regards the present appellants, notice was issued whereafter both
the sides were heard in the matter.
8. Mr. Naveen Prakash, learned Advocate appearing for the appellants
submitted:- I. The appellants were not named by PW-2 Netram in his first
reporting.
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
7 II. However, in his examination in Court said Netram had named
the appellants but did not attribute any specific overt act to
them.
III. PW-3, Urmila, widow of deceased did not name the appellants
in her testimony.
IV. PW-4 did name the appellants as part of the mob which had
gathered outside the house and was responsible for assault on
the deceased. However, in his cross examination, he had
accepted that while the accused were assaulting his father, his
mother had kept him and his brother hidden inside the house.
9. The learned counsel for the State on the other hand submitted that the
material on record clearly pointed towards the involvement of the appellants.
He submitted that the appellants were named by both PWs 2 and 4 and as
such the appellants were rightly convicted.
10. It is true that in a crime committed by an unlawful assembly by
principle of vicarious liability, every member of the unlawful assembly would
be guilty of the offence, even if he himself had not done the actual act. But
the facts must indicate with clarity that such person was in fact a member of
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
8 the unlawful assembly. The prosecution did not allege that any of the
appellants had stormed inside the house and had dragged the deceased
Parasram. The presence of the appellant, at best, going by the version of PWs
2 and 4 was outside the house in the street where 25-30 persons had gathered.
Out of such gathering, 17 persons were named to be accused and sent up for
trial.
11. It is crucial to note that PW-2 Netram in his First Information Report
had not named any of the appellants whereas in his statement in Court the
names of the appellants did occur in his testimony. Even then he did not
attribute any overt act to the appellants. PW-3 - Urmila also did not name
any of the appellants. The evidence of PW-4 Narender did indicate some role
but that part of the assertion is required to be seen in the light of the fact that
he and his brother were hidden by their mother as soon as the first part of the
transaction had occurred and some 7 persons had stormed inside the house.
This is perhaps why the mother also could not name any of the appellants. In
the backdrop of these salient features, the question arises as to the
involvement of the appellants in the crime.
12. Considering all the factual aspects, in our considered view, it is not
established beyond reasonable doubt that the appellants were guilty of the
offences with which they were tried. We, therefore, grant benefit of doubt to
CRIMINAL APPEAL NOS. 478-479 .OF 2019 (@ SLP (Crl) Nos.457-458 OF 2016) Dauwalal @ Ganesh Devangan & Ors. v. State of Madhya Pradesh (Now State of Chhattisgarh)
9 the appellants. The appeals are, therefore, allowed and the appellants are
acquitted of all the charges levelled against them. They be set at liberty
unless their presence is required in connection with any other offence.
..………….……………J. (Uday Umesh Lalit)
..………….……………J. (Dinesh Maheshwari)
New Delhi, March 15, 2019.