DHARAM PAL Vs THE STATE OF HARYANA
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE L. NAGESWARA RAO
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: Crl.A. No.-001878-001878 / 2009
Diary number: 23640 / 2006
Advocates: SANJAY JAIN Vs
KAMAL MOHAN GUPTA
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Non-Reportable
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 1878 of 2009
DHARAM PAL .... Appellant(s)
Versus THE STATE OF HARYANA
….Respondent(s) With
CRIMINAL APPEAL No.1879 of 2009 CRIMINAL APPEAL No. 1880 of 2009
CRIMINAL APPEAL NO. 1377/2017 IN SLP (Crl.) No. 1745 of 2014
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted in Special Leave Petition (Crl.) No.1745 of
2014.
Accused Nos. 2, 3, 5 and 6 have filed these appeals
against the judgment of the High Court confirming their
convictions and sentences passed by the Sessions Judge,
Ambala. Accused No.1 did not prefer an appeal against the
judgment of the High Court. The appeal filed by Accused No.4
abated due to his death.
2. Bharat Bhushan Arora(hereinafter referred to as the deceased)
son of Sh. Kanwal Nain Arora was the owner of Bharat Furniture
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Udhyog, Faridabad. At about 8:00 pm on 10.09.1996, the
deceased along with his employee Kamlesh (PW-6) left for
Delhi on his scooter to purchase toughened glass sheets for TV
showcases. He was scheduled to return back around
midnight. As he did not come home even at 2:00 am on
11.09.1996, his father along with Ashok Kumar started
searching for him. Initially, they went to the place from where
the deceased purchased the toughened glass sheets and were
informed that he left the shop at 11:00 pm after purchasing the
glass sheets. They went to the house of one Mahinder around
04:30 am and were informed that the deceased met him earlier
in the evening but left immediately thereafter. They were
frantically searching for the deceased and finally found his
dead body around 5:30 pm on 11.09.1996 lying in the bushes
on the left side of the road, at a distance of one km. from
Anangpur Chowk towards Faridabad. The scooter on which the
deceased was travelling was also lying 3-4 feet away from his
body. They observed an injury mark near the eye of the
deceased and blood on his face. They were surprised to find
the body at that spot as, earlier in the day at around 2:00 pm
they had searched the same area but there was no sign of a
body being there. Kanwal Nain Arora lodged a complaint at
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Police Station, NIT Faridabad which was registered as an FIR at
8:00 pm on 11.09.1996 wherein it was mentioned that he
suspected Kamlesh to have committed the murder.
3. The investigation was initially carried out by A-4, Inspector
Ram Kumar who was assisted by A-5, Dharam Pal ASI and
A-6, Mawasi Ram ASI. On completion of the investigation, a
closure report under Section 173 was filed on 11.01.1997 in
which it was stated that the death was caused due to an
accident. As the father of the deceased suspected that his
son was murdered, he requested the Government of Haryana
to order an enquiry. The District Magistrate, Faridabad
ordered a magisterial enquiry to find out about the cause of
death of Bharat Bhushan. The magisterial enquiry revealed
that the deceased died due to Asphyxia. It was also found in
the enquiry that the deceased might have been killed and
his body was later placed on Surajkund-Faridabad road. As
there was a suspicion of involvement of police officers, the
report suggested that the investigation should be entrusted
to an agency other than the district police.
4. Ultimately, the investigation was entrusted to Central
Bureau of Investigation (CBI). An FIR was registered on
28.11.1997 under Section 302/34 by the CBI and further
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investigation was commenced. Further investigation done
by the CBI revealed that the deceased who was returning
from Delhi along with Kamlesh, the pillion rider holding the
glass sheets, stopped the scooter 2 kms. short of Anangpur
Chowk at around 11:30 pm on 10.09.1996 to ease himself.
Immediately after restarting, Upper Graded Constable Abdul
Hai (A-1), Constable Kamal Singh (A-2) and Dharam Raj alias
Sarpanch (A-3) came from the opposite direction on a
motorbike and signalled the deceased to stop. A-1 and A-2
were in uniform and were armed with rifles. As the
deceased did not stop the vehicle, the accused turned the
motorbike and as soon as their motorbike came parallel to
the scooter of the deceased, A-2 Kamal Singh gave a blow on
the head of the deceased with the butt of his rifle. The
deceased fell down from the scooter on his left side and
became unconscious. Kamlesh Kumar also fell down and
received injury on his left knee. Most of the toughened glass
sheets were broken into pieces except two glass sheets
which were reduced in size. A-1 to A-3 got down from the
motorbike and finding the deceased unconscious, dragged
him to the nearby bushes. His scooter was also dumped at a
distance on the side of the road. When A-2 attempted to
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assault Kamlesh (PW-6), he pleaded for mercy. Kamlesh was
spared on the condition that he would not disclose the
incident to anyone. He was instructed to sit on the pillion of
the motorcycle and was taken to the Sales Tax Naka at
Anangpur Chowk by A-1 to A-3. Kamlesh was made to hold
the two glass sheets and the helmet of the deceased.
Thereafter, he was taken to the Police Station where he was
illegally detained till 15.09.1996. It was also disclosed during
the investigation that the dead body of Bharat Bhushan was
dumped at the place where it was found between 4:00 to
5:00 p.m. on 11.09.1996 by A-1 to A-3. In the inquest
report, Ram Kumar (A-4) mentioned that there was an injury
on the right side of the head with blood marks and swelling
on the right eye. The post-mortem was conducted on
12.09.1996 by a team of doctors and as per their report
there was no mark of external injury on the body of the
deceased. The tongue had protruded between the teeth.
The lips were swollen and averted. Blood stained froth was
coming out of nostrils. Nails were cynoised. Larynx,
trachea, right lung, left lung, liver spleen, kidneys, mouth,
pharynx and oesophagus were found congested and the
bladder was found empty. After receipt of the report of the
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chemical examiner, the team of doctors gave an opinion to
the effect that the cause of death was due to Asphyxia. It
was found during investigation that A-4 to A-6 manipulated
the investigation and submitted a closure report. The
recovery memo regarding seizure of blood stained earth
containing the blood of the deceased revealed that the blood
was of ‘A’ group whereas the blood group of the deceased
was of ‘B’ group. A-4 to A-6 conspired with A-1 to A-3 to
cover up the crime.
5. After a detailed consideration, the Trial Court held that A-1 to
A-3 intercepted the deceased with a motive to commit
robbery. They actually robbed one golden chain, two golden
rings and money which was being carried by the deceased.
A-1 to A-3 were also found guilty of having committed the
murder of the deceased. A-4 to A-6 were acquitted of
committing offences of murder and robbery but were found
guilty of committing offences under Section 218 read with
120 B IPC and Section 343 IPC. After convicting them, the
Trial Court sentenced the accused as follows:-
Conviction and Sentences Imposed Sr. No. Accused Conviction
under Charges
Sentences
1. A-1 Abdul Hai
1 302 r/w 34 IPC Imprisonment for life and fine of Rs.500/- In default
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Imprisonment for 2 months.
2 394 r/w 120 B IPC
Imprisonment for 7 years and fine of Rs.300/- In default Imprisonment for 2 months.
3 201 r/w 120 B IPC
Imprisonment for 3 years and fine of Rs.200/- In default Imprisonment for 1 month.
4 218 r/w 120 B IPC
R.I. for 3 years.
5 343 r/w 120 B IPC
R.I. for 3 years.
2. A-2 Kamal Singh
1 302 r/w 34 IPC Imprisonment for life and fine of Rs.500/- In default Imprisonment for 2 months.
2 394 r/w 120 B IPC
Imprisonment for 7 years and fine of Rs.300/- In default Imprisonment for 2 months.
3 201 r/w 120 B IPC
Imprisonment for 3 years and fine of Rs.200/- In default Imprisonment for 1 month.
4 343 r/w 120 B IPC
R.I. for 3 years.
5 218 r/w 120 B IPC
R.I. for 3 years.
3. A-3 Dharam Raj @ Sarpanch
1 302 r/w 34 IPC Imprisonment for life and fine of Rs.500/- In default Imprisonment for 2 months.
2 394 r/w 120 B IPC
Imprisonment for 7 years and fine of Rs.300/- In default Imprisonment for 2 months.
3 201 r/w 120 B IPC
Imprisonment for 3 years and fine of Rs.200/-
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In default Imprisonment for 1 month.
4 343 r/w 120 B IPC
R.I. for 3 years.
5 218 r/w 120 B IPC
R.I. for 3 years.
4. A-4 Ram Kumar 1. 218 IPC R.I. for 3 years. 2. 343 IPC R.I. for 2 years. 3. 218 IPC R.I. for 3 years. 4. 343 r/w 120 B
IPC R.I. for 3 years.
5. A-5 Mawasi Ram
218 r/w 120 B IPC
R.I. for 3 years.
6. A-6 Dharam Pal 1. 218 r/w 120 B IPC
R.I. for 3 years.
2. 343 r/w 120 B IPC
R.I. for 3 years.
3. 342 IPC R.I. for 1 year.
6. The appeals filed by the accused were dismissed by the High
Court and their convictions and sentences were confirmed.
After re-appreciating the evidence on record, the High Court
held that there is sufficient material to hold that the accused
were directly responsible for the death of the deceased.
According to the High Court, the fact that Kamal Singh (A-2)
gave a blow with the butt of his rifle on the head of the
deceased was proved. The High Court held that A1, A2 and
A3 made a valiant effort to cover up the incident by creating
evidence to show that the deceased died in an accident.
The High Court further held that A1, A2 and A3 removed the
body from the place where the incident occurred and
replaced it at the place where the body was found between
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4.00 to 5.00 pm on 11.09.1996. They also smeared the face
and upper part of the body of the deceased with blood in
order to make it appear like an accident. The High Court
also found A1, A2 and A3 guilty of not making any attempt to
provide any help to the deceased who was injured, which
could have saved his life. A4 to A6 were found complicit of
tampering with the official record to help A1 to A3 escape
punishment.
7. It is no more res-integra that re-appreciation of evidence is
not required in a case where conviction has been confirmed
by the High Court. (See:Ramaniklal Gokaldas v. State of
Gujarat, (1976) 1 SCC 6, para.3). However, we have
examined the evidence on record and considered the
submissions made by both sides. The main contentions of
the Mr.S.Nagamuthu, learned Senior Counsel appearing on
behalf of some of the Appellants are:
I. That PW 6 is not a reliable witness in view of the fact
that he did not disclose the occurrence to anybody for
nearly one and half years. He also did not state
anything against the accused even in the Magisterial
Enquiry. PW 6 disclosed the facts, which form the
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basis of the entire case of the prosecution, to the
investigating officer PW -71 only on 23.01.1998.
II. There is contradiction between the ocular testimony of
PW- 6 and the medical evidence. It is contended that
Asphyxia is not possible without any mark of violence
and there is no external injury found on the body of
the deceased contrary to the evidence of PW-6 who
stated that the deceased was hit on the back side of
his head with the butt of a rifle.
8. There is a detailed discussion in the judgments of the Courts
below about the illegal detention of PW-6 by the police and
the continuous threat held out by the accused to PW-6. The
Courts below relied upon the evidence of PW-6, being
conscious of the fact that PW-6 could not have stated
anything against the accused until the investigation was
handed over to the CBI. We are unable to accept the
submissions of learned Senior Counsel for the accused that
the evidence of PW-6 is unreliable. It is no doubt true that
PW-6 revealed the complicity of A1 to A-3 before PW-71 only
on 23.01.1998 though the incident was on 10.09.1996. It is
clear from the evidence on record that PW-6 was spared by
A1 to A-3 only on an assurance that he would not reveal
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about the incident to anybody. It was only after the CBI took
up the investigation that he mustered strength to approach
the Investigating Officer PW-71 and revealed the facts
pertaining to the incident dated 10.09.1996. In this
background, the evidence of PW-6 cannot be eschewed from
consideration only on the ground that there was delay in
reporting his version to the Investigating Officer. We reject
the submission of learned Senior Counsel for the Appellants
that the evidence of PW-6 does not merit favorable
consideration.
9. As per the postmortem report, the cause of death is
Asphyxia. PW-25, Dr. P.S. Parihar, opined that the death
might have been caused because of obstruction of air into
mouth and nose by a cloth or pillow being put on his nostrils
or mouth. PW-6 deposed in his testimony that the deceased
was hit by a rifle butt on the back of his head by A-2 due to
which he fell down and become unconscious. The medical
evidence shows that there was no external injury on the
head of the deceased. Though it appears at the first blush
that there is a contradiction between the oral testimony of
PW-6 and the medical evidence, on a deeper scrutiny it is
clear that there is none. PW-6 deposed about the incident to
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the extent he was aware i.e. the blow given by A-2, the
deceased falling down and becoming unconscious.
Thereafter, PW-6 was taken away by the accused and was
unaware about the events that took place later. He did not
state anything about the deceased losing his life. According
to medical opinion the death was due to Asphyxia. Dr.
P.S.Parihar (PW-25) deposed that the death might have been
caused by obstruction of air into the mouth and nose due to
a cloth/pillow being put on the nostrils and/or mouth.
Therefore, there is no variation between the oral and medical
evidence.
10. The following circumstances would unerringly point to the
guilt of Accused:
A. It is clear from the evidence on record that A-1 to A-3
tried to cover up their crime by filing a closure report to
the effect that the death of the deceased was due to an
accident. B. PW-6 stated in his evidence that A-1 to A-3 caused an
injury to the deceased and thereafter dragged and
dumped him into the bushes besides the road. They
initially took PW-6 to the outpost at Anangpur Chowk and
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later to Surajkund police station where he was illegally
detained till 15.09.1996.
C. PW-2, Kanwal Nain Arora, the father of the deceased
along with PW-10, Ashok Kumar and PW-12, Harish Arora
were frantically searching for the deceased from the
early hours on 11.09.1996 on Surajkund - Faridabad road.
They found the broken pieces of glass purchased by the
deceased on the Surajkund-Faridabad road. There was
no trace of the body till it was found on the same road at
5:30 pm on 11.09.1996.
D. The police had blocked the road between 02:00 pm to
04:00 pm for vehicle or traffic, presumably to enable the
accused to place the body at the spot where it was
found. E. The inquest was not done at the spot but at the police
station by A-4. The blood stained earth allegedly
removed from the spot where the body was lying did not
match with the blood group of the deceased. There was
blood on the face of the deceased and his clothes, which
also did not match his blood group. F. It has also come out in evidence that it rained in the
afternoon on 11.09.1996 but the body was found to be
dry.
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G. Manipulation of the investigation by A-4 to A-6 in order to
shield A-1 to A-3 from punishment for their crime.
H. The deceased being unconscious and lying on the road
one km. from Anangpur Chowk at 11:30 pm on
10.09.1996 was to the exclusive knowledge of A-1 to A-3.
The absence of any explanation forthcoming from the
accused as to the circumstances in which the death
occurred, raises a presumption against them.
I. The disappearance of the body during the day time until
it was found at a place different from the site of the
incident at 05:30 p.m. would clearly show that A-1 to A-3
were responsible for the removal of the body in the night
and placing the body at the site where it was found
around 5:30 pm on 11.09.1996.
11. All the above circumstances would show that A-1 to A-3 are
responsible for the death, being the only persons having
knowledge about the deceased lying at the spot where he
was injured at 11:30 pm on 10.09.1996. Complicity of A-4 to
A6 has also been sufficiently proved. On the basis of the oral
testimony of PW-6 and the strong circumstances which point
to their guilt, we uphold the judgments of the Courts below.
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12. For the aforementioned reasons, the appeals are dismissed.
The accused are directed to surrender forthwith to serve out
the remainder of their sentences.
..……................................J [L. NAGESWARA RAO]
..……................................J [NAVIN SINHA]
New Delhi, August 10, 2017
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