GAJOO Vs STATE OF UTTARAKHAND
Bench: SWATANTER KUMAR,FAKKIR MOHAMED IBRAHIM KALIFULLA
Case number: Crl.A. No.-001856-001856 / 2009
Diary number: 30121 / 2008
Advocates: S. JANANI Vs
JATINDER KUMAR BHATIA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1856 OF 2009
Gajoo … Appellant
Versus
State of Uttarakhand … Respondent
J U D G M E N T
Swatanter Kumar, J .
1. The present appeal is directed against the judgment of the
High Court of Uttarakhand at Nainital dated 7th April, 2008
passed in Criminal Appeal No. 757 of 2001.
2. We may notice the facts giving rise to the present appeal
which in any case fall within a narrow compass. One Smt.
Taradevi, the deceased was married to one Gajaram. From this
marriage, she had two children namely Rampal and Guddu
(PW4). After the unfortunate death of her husband Gajaram, she
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used to live with her younger son Guddu. The elder son Rampal
was married and had been living separately with his family
though in the same village. Gajoo, the accused/appellant, is the
brother-in-law of deceased Taradevi i.e. her husband’s younger
brother. He was also staying separate, though near the house of
Taradevi. After the demise of her husband, there were some
disputes regarding the division of property between the deceased,
on the one hand, and her elder son, Rampal and brother-in-law,
Gajoo on the other. The dispute was related to the agricultural
land. It is stated that Gajoo and Rampal both did not want to
give any land to Taradevi.
3. On the night of 1st July, 1987, a ‘Satyanarayan Katha’ had
been organised by Chetu Ram at his house in the village Kotda
Kalyanpur. A number of residents of the village had gone to
attend the Katha. PW2, Asharam and PW3, Kewalram along with
other people were returning back to their homes at midnight. On
their way back both PW2 and PW3 heard moaning sounds when
they reached near the house of Taradevi. PW2 and PW3 were
carrying their torches and in the light of the torches they saw that
accused Gajoo was armed with a Daranti, Ext. 2 with which he
was hitting the deceased and accused Rampal had held her down,
in the Aangan (courtyard) of her house. On being challenged, both
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these witnesses were threatened by Gajoo stating that they
should go away from there. These two witnesses are stated to
have neither raised any alarm nor disclosed the incident to
anyone. The next morning, information of the incident was given
by PW4 to his maternal uncle Bhadu Ram, who was examined as
PW1. Upon receiving information, the matter was reported by
PW1 to the police in the morning of 2nd July, 1987. PW1 had
lodged the written report vide Ext. Ka-1 at Police Station,
Sahaspur at about 10.30 in the morning. On the basis of Ext.
Ka-1, the FIR, a Check Report, Ext. Ka-16, was prepared. Sub-
Inspector Brahma Singh, PW6 started investigation in the matter.
He reached the place of incident and did Panchayatnama of the
corpse of Taradevi. After performing autopsy on the body of the
deceased, vide Ext. Ka-6, he noticed that there were wounds on
the corpse and prepared a Report Ext. Ka-8. Then he sent the
body for post-mortem examination to Dehradun. Blood stained
soil, Ext-3 and plain soil samples, Ext-4 were collected from the
spot, and a site plan, Ext. Ka-12 was prepared. Dr. U.K. Chopra
of Doon Hospital on 3rd July, 1987 prepared the Post-Mortem
Report, Ext. Ka-10 and found the following injuries on the body of
the deceased;
“(i) Incised wound 4 cm x ½ cm muscle deep, 1 cm below the chin.
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(ii) Incised wound 5 cm x 1 cm muscle deep, 2 cm below injury No. 1.
(iii) Three abraded contusions in the middle of the neck, sizes 1.5 cm x 1 cm; 2 cm x 1 cm; 1.5 cm x 1 cm.
(iv) Abrasion 3 cm x 2 cm on the back of the left elbow.
(v) Abrasion 3 cm x 2 cm on the back of the shoulder.
(vi) Abrasion 4 cm x 3 cm on the back of the right lumber region.”
4. Dr. Chopra in his report Ext. Ka-10 also recorded the
following findings:
“On internal examination, under injury No. (iii) sub cutaneous tissue in the middle of the neck found congested. Hyoid bone found fractured. The larynx and trachea were found congested. Both lungs were found congested.”
5. PW2 and PW3 who were examined as eye-witnesses have
fully supported the case of the prosecution. As already noticed,
according to them, when they were on their way back from the
house of Chetu Ram after taking part in ‘Satyanarain Katha’, they
heard the cries of deceased, Taradevi. When they reached near
the house of Taradevi, in the light of torches that they were
carrying, they saw that Gajoo and Rampal were throttling her in
the Aangan (courtyard) of her house and Gajoo was holding
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Daranti, Ext. 2 in his hands. When they tried to intervene, they
were threatened. PW5, Gudru has proved recovery of Ext. 2
which was used in the crime and recovery memo, Ext. Ka-11 was
prepared. After the death of his mother, PW4, Guddu, minor son
of the deceased had gone to his uncle’s house to inform him
about his mother’s death and thereafter, his uncle lodged the
report to the police. He stated that he too had gone to attend the
Katha at the house of Chetu Ram and in the morning, when he
returned, he saw his mother dead. He partly supported the case
of prosecution as he affirmed that there was a dispute with regard
to the land between his mother and uncle Gajoo, but stated that
he did not know as to who had killed his mother. Investigation
Officer, PW6, in the witness box narrated the entire case of the
prosecution and the investigation conducted by him.
6. The Investigating Officer filed the report before the Court in
terms of Section 172(3) of the Criminal Procedure Code, charging
the accused/appellant Gajoo and Rampal, both under Section
302 Indian Penal Code, 1860 (for short ‘IPC’). They faced trial
before the Court of Sessions Judge and were convicted for the
offence under Section 302 IPC vide judgment dated 2nd July,
1990. The trial court awarded life imprisonment to the accused
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Gajoo, as the accused Rampal had died during the pendency of
the appeal.
7. Aggrieved by the judgment of the trial court, the accused
preferred an appeal before the High Court which came to be
dismissed vide judgment dated 7th April, 2008. The High Court
confirmed both the judgment of conviction and order of sentence
passed by the trial court, giving rise to the present appeal.
8. While impugning the judgment under appeal and praying for
an order of acquittal, the learned counsel appearing for the
appellant has primarily and with some emphasis contended that;
1. PW2 and PW3, the so-called eye-witnesses, are not
genuine and are related to PW1. Their presence at the
place of occurrence is doubtful.
2. With the motive of grabbing the entire land, PW1 has
falsely implicated both the accused.
3. There are clear and material contradictions between the
medical and oral evidence i.e. Ext. Ka-10 and statements
of PW2 and PW3, and even the cause of death is not
clear, which essentially must go to the benefit of the
accused.
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4. The Daranti and blood stained pyjama which were
recovered, were not sent for FSL examination and no
serological report was obtained.
9. In support of his contention, the learned counsel for the
appellant had laid a lot of emphasis on the statement of PW4.
According to him, PW4 had not completely stated the case of the
prosecution, and therefore, the accused was entitled to acquittal.
10. In the cross-examination, PW4 has made certain statements
which no doubt, do not support the case of the prosecution. He
stated that he had not given the names of the murderers to his
uncle. The statement of PW4 has to be read collectively along
with the statement of PW1, PW2 and PW3. PW4 was a minor,
when he saw his mother dead in the year 1987. His statement
was recorded on 22nd January, 1990 i.e. more than two and a half
years after the date of occurrence. We are unable to see any
serious contradictions or untruthfulness in the statement of this
witness. Even if his statement has to be evaluated as it is on
record, he had stated the facts that when he returned from the
house of Chetu Ram after attending the Katha, he saw his mother
lying dead and thereafter he went and informed his uncle who
subsequently lodged the report with the police the next morning
and in view of the statement of PW2 and PW3, the accused were
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arrested. We fail to understand as to what advantage the accused
intends to draw from this statement of PW4. It was not the case
of the prosecution that PW4 was an eye-witness or had seen the
accused persons murdering his mother. The trial court, on that
behalf had recorded that in view of the death of his mother as
well as the co-accused, his elder brother, Rampal, he might not
have stated certain facts correctly before the Court. We do not see
any reason for making such a remark in the judgment. There are
no material or other contradictions in the statements of these four
witnesses. PW2 is stated to be related to PW1 who in turn is
related to the deceased. Also, PW3 is related to the deceased.
Thus, according to the submission on behalf of the accused all of
them become interested witnesses who have attempted to falsely
implicate the appellant. The statement of these witnesses,
therefore, cannot be relied upon, they being relatives and
interested witnesses of the deceased and other witnesses.
11. We are not impressed with this argument. The appreciation
of evidence of such related witnesses has been discussed by this
Court in its various judgments. In the case of Dalip Singh v. State
of Punjab [(1954 SCR 145], while rejecting the argument that
witnesses who are close-relatives of the victim should not be
relied upon, the Court held as under:-
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“26. A witness is normally to be considered independent unless he or she springs from sources which are likely to be tainted and that usually means unless the witness has cause, such as enmity against the accused, to wish to implicate him falsely. Ordinarily, a close relative would be the last to screen the real culprit and falsely implicate an innocent person. It is true, when feelings run high and there is personal cause for enmity, that there is a tendency to drag in an innocent person against whom a witness has a grudge along with the guilty, but foundation must be laid for such a criticism and the mere fact of relationship far from being a foundation is often a sure guarantee of truth. However, we are not attempting any sweeping generalisation. Each case must be judged on its own facts. Our observations are only made to combat what is so often put forward in cases before us as a general rule of prudence. There is no such general rule. Each case must be limited to and be governed by its own facts.”
12. Similar view was taken by this Court in the case of State of
A.P. v. S. Rayappa and Others [(2006) 4 SCC 512]. The court
observed that it is now almost a fashion that public is reluctant to
appear and depose before the court, especially in criminal cases
and the cases for that reason itself are dragged for years and
years. The Court also stated the principle that, “by now, it is a
well-established principle of law that testimony of a witness
otherwise inspiring confidence cannot be discarded on the ground
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that he being a relation of the deceased is an interested witness.
A close relative who is a very natural witness cannot be termed as
interested witness. The term interested postulates that the person
concerned must have some direct interest in seeing the accused
person being convicted somehow or the other either because of
animosity or for some other reasons.”
13. This Court has also taken the view that related witness does
not necessarily mean or is equivalent to an interested witness. A
witness may be called ‘interested’ only when he or she derives
some benefit from the result of litigation; in the decree in a civil
case, or in seeing an accused person punished. {Ref. State of Uttar
Pradesh v. Kishanpal and Others [(2008) 16 SCC 73]}
14. In the case of Darya Singh & Ors. v. State of Punjab [AIR
1965 SC 328], the Court held as under:-
“6....On principle, however, it is difficult to accept the plea that if a witness is shown to be a relative of the deceased and it is also shown that he shared the hostility of the victim towards the assailant, his evidence can never be accepted unless it is corroborated on material particulars.”
15. Once, the presence of PW2 and PW3 is shown to be natural,
then to doubt their statement would not be a correct approach in
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law. It has unequivocally come on record through various
witnesses, including PW4, that there was a ‘Satyanarayan Katha’
at the house of Chetu Ram which was attended by various
villagers. It was on their way back at midnight when PW2 and
PW3 had seen the occurrence in dark with the help of the torches
that they were carrying. The mere fact that PW2 happens to be
related to PW1 and to the deceased, would not result in doubting
the statement of these witnesses which otherwise have credence,
are reliable and are duly corroborated by other evidence. In such
cases, it is only the members of the family who come forward to
depose. Once it is established that their depositions do not suffer
from material contradictions, are trustworthy and in consonance
with the above-stated principles, the Courts would not be justified
in overlooking such valuable piece of evidence.
16. Coming to the next submission on behalf of the accused that
there is contradiction between the ocular and medical evidence, it
is contended that according to PW2 and PW3, the deceased was
killed by use the of Daranti that the accused/appellant Gajoo was
carrying, while according to the medical evidence, the death
resulted from asphyxia. This argument is based upon misreading
of the evidence. PW2 and PW3 had seen in the dark i.e. in the
limited light of the torches that they were carrying, that Rampal
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was holding the deceased while Gajoo was inflicting injuries on
her body with the help of Daranti. As per the Post Mortem
Report, Ext. Ka-10, two injuries have been noticed under the chin
which are; incised wound 4 cm x ½ cm muscle deep, incised
wound 5 cm x 1 cm muscle deep and the second injury is just
below the first injury. Injury No. (iii) recorded in the post mortem
report is very material. According to the doctor, there were three
abraded contusions of different sizes, in the middle of the neck.
The doctor has specifically recorded that both lungs were
congested, the larynx and trachea were found congested and the
expert judgment of the doctor based on these factors was that
death occurred due to asphyxia because of strangulation.
17. Rampal was pushing down the deceased on the earth in the
Aangan while Gajoo had inflicted the injuries. The injuries
evidently were inflicted by accused Gajoo holding Daranti in one
hand and holding the neck of the deceased with the other hand.
It was the pressing of her neck and body to the earth by both the
accused of much greater strength than the deceased, that
resulted in her death.
18. We have also noticed that there is no variation between the
medical evidence and the ocular evidence, and once they are co-
jointly read, it does not falsify either the statement of the
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witnesses, PW2 and PW3 or the Post-Mortem Report, Ext. Ka-10.
In fact, both of them must be read as complimentary to each
other. Even if for the sake of argument we assume that there is
some variation, still, it would be so immaterial and
inconsequential that it would not give any benefit to the accused.
It is a settled principle by a series of decisions of this Court that
while appreciating the variation between the medical evidence
and ocular evidence, primacy is given to the oral evidence of the
witnesses. Reference can be made to the judgments of this Court
in the case of Kapildeo Mandal and Ors. v. State of Bihar [(2008)
16 SCC 99], State of U.P. v. Krishan Gopal [(1998) 4 SCC 302],
Bhajan Lal @ Harbhajan Singh & Ors. v. State of Haryana [(2011) 7
SCC 421].
19. Now, we turn to the last submission on behalf of the
accused that no serologist report was obtained in relation to the
Daranti, Ext. 2 and blood stained pyjama, Ext. Ka 5, and
therefore, the prosecution case should fail. This argument does
not impress us at all. No doubt both these exhibits were not sent
to the laboratory for obtaining serologist report, but the absence
thereof per se would not give any advantage to the accused. This
is merely a defect in investigation. A defective investigation,
unless affects the very root of the prosecution case and is
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prejudicial to the accused, should not be an aspect of material
consideration by the court. PW5 has duly proved the recovery of
Daranti, Ext. 2 and the blood stained pyjama, Ext. Ka 5 and has
duly stood the test of cross-examination in court. Both these
articles were recovered by the investigating officer Brahma Singh,
PW6 and the recoveries have been duly established before the
court. The recoveries having been proved and the case of the
prosecution being duly supported by two eye-witnesses, PW2 and
PW3 and two witnesses, PW4 and PW5 who were present
immediately after the occurrence, have proved the case of the
prosecution beyond any reasonable doubt.
20. In regard to the defective investigation, this Court in the
case of Dayal Singh and Others. v. State of Uttaranchal [2012 (7)
SCALE 165] while dealing with the cases of omissions and
commissions by the investigating officer, and duty of the Court in
such cases held as under:-
“22. Now, we may advert to the duty of the Court in such cases. In the case of Sathi Prasad v. The State of U.P. [(1972) 3 SCC 613], this Court stated that it is well settled that if the police records become suspect and investigation perfunctory, it becomes the duty of the Court to see if the evidence given in Court should be relied upon and such lapses ignored. Noticing the possibility of investigation being designedly defective, this Court in the case of Dhanaj Singh @ Shera & Ors. v. State of Punjab [(2004) 3 SCC
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654], held, “in the case of a defective investigation the Court has to be circumspect in evaluating the evidence. But it would not be right in acquitting an accused person solely on account of the defect; to do so would tantamount to playing into the hands of the investigating officer if the investigation is designedly defective.”
23. Dealing with the cases of omission and commission, the Court in the case of Paras Yadav v. State of Bihar [AIR 1999 SC 644], enunciated the principle, in conformity with the previous judgments, that if the lapse or omission is committed by the investigating agency, negligently or otherwise, the prosecution evidence is required to be examined de hors such omissions to find out whether the said evidence is reliable or not. The contaminated conduct of officials should not stand in the way of evaluating the evidence by the courts, otherwise the designed mischief would be perpetuated and justice would be denied to the complainant party. In the case of Zahira Habibullah Sheikh & Anr. Vs. State of Gujarat & Ors. [(2006) 3 SCC 374], the Court noticed the importance of the role of witnesses in a criminal trial. The importance and primacy of the quality of trial process can be observed from the words of Bentham, who states that witnesses are the eyes and ears of justice. The Court issued a caution that in such situations, there is a greater responsibility of the court on the one hand and on the other the courts must seriously deal with persons who are involved in creating designed investigation. The Court held that legislative measures to emphasize prohibition against tampering with witness, victim or informant have become the imminent and inevitable need of the day. Conducts which illegitimately affect the presentation of evidence in proceedings before the Courts have to be seriously and sternly dealt with. There should not be any undue anxiety to only protect the interest of the accused. That would be unfair, as noted above, to the needs of the society. On the
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contrary, efforts should be to ensure fair trial where the accused and the prosecution both get a fair deal. Public interest in proper administration of justice must be given as much importance if not more, as the interest of the individual accused. The courts have a vital role to play . (Emphasis supplied)
24. With the passage of time, the law also developed and the dictum of the Court emphasized that in a criminal case, the fate of proceedings cannot always be left entirely in the hands of the parties. Crime is a public wrong, in breach and violation of public rights and duties, which affects the community as a whole and is harmful to the society in general.
25. Reiterating the above principle, this Court in the case of National Human Rights Commission v. State of Gujarat [(2009) 6 SCC 767], held as under:
“The concept of fair trial entails familiar triangulation of interests of the accused, the victim and the society and it is the community that acts through the State and prosecuting agencies. Interest of society is not to be treated completely with disdain and as persona non grata. The courts have always been considered to have an overriding duty to maintain public confidence in the administration of justice—often referred to as the duty to vindicate and uphold the ‘majesty of the law’. Due administration of justice has always been viewed as a continuous process, not confined to determination of the particular case, protecting its ability to function as a court of law in the future as in the case before it. If a criminal court is to be an effective instrument in
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dispensing justice, the Presiding Judge must cease to be a spectator and a mere recording machine by becoming a participant in the trial evincing intelligence, active interest and elicit all relevant materials necessary for reaching the correct conclusion, to find out the truth, and administer justice with fairness and impartiality both to the parties and to the community it serves. The courts administering criminal justice cannot turn a blind eye to vexatious or oppressive conduct that has occurred in relation to proceedings, even if a fair trial is still possible, except at the risk of undermining the fair name and standing of the judges as impartial and independent adjudicators.”
26. In the case of State of Karnataka v. K. Yarappa Reddy [2000 SCC (Crl.) 61], this Court occasioned to consider the similar question of defective investigation as to whether any manipulation in the station house diary by the Investigating Officer could be put against the prosecution case. This Court, in Paragraph 19, held as follows:
“19. But can the above finding (that the station house diary is not genuine) have any inevitable bearing on the other evidence in this case? If the other evidence, on scrutiny, is found credible and acceptable, should the Court be influenced by the machinations demonstrated by the Investigating Officer in conducting investigation or in preparing the records so unscrupulously? It can be a guiding principle that as investigation is not the solitary area for judicial scrutiny in a criminal
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trial, the conclusion of the Court in the case cannot be allowed to depend solely on the probity of investigation. It is well-nigh settled that even if the investigation is illegal or even suspicious the rest of the evidence must be scrutinised independently of the impact of it. Otherwise the criminal trial will plummet to the level of the investigating officers ruling the roost. The court must have predominance and pre-eminence in criminal trials over the action taken by the investigation officers. Criminal Justice should not be made a casualty for the wrongs committed by the investigating officers in the case. In other words, if the court is convinced that the testimony of a witness to the occurrence is true the court is free to act on it albeit the investigating officer's suspicious role in the case.”
27. In Ram Bali v. State of Uttar Pradesh [(2004) 10 SCC 598], the judgment in Karnel Singh v. State of M.P. [(1995) 5 SCC 518] was reiterated and this Court had observed that ‘in case of defective investigation the court has to be circumspect while evaluating the evidence. But it would not be right in acquitting an accused person solely on account of the defect; to do so would tantamount to playing into the hands of the investigation officer if the investigation is designedly defective’. 28. Where our criminal justice system provides safeguards of fair trial and innocent till proven guilty to an accused, there it also contemplates that a criminal trial is meant for doing justice to all, the accused, the society and a fair chance to prove to the prosecution. Then alone can law and order
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be maintained. The Courts do not merely discharge the function to ensure that no innocent man is punished, but also that a guilty man does not escape. Both are public duties of the judge. During the course of the trial, the learned Presiding Judge is expected to work objectively and in a correct perspective. Where the prosecution attempts to misdirect the trial on the basis of a perfunctory or designedly defective investigation, there the Court is to be deeply cautious and ensure that despite such an attempt, the determinative process is not sub-served. For truly attaining this object of a ‘fair trial’, the Court should leave no stone unturned to do justice and protect the interest of the society as well.
29. This brings us to an ancillary issue as to how the Court would appreciate the evidence in such cases. The possibility of some variations in the exhibits, medical and ocular evidence cannot be ruled out. But it is not that every minor variation or inconsistency would tilt the balance of justice in favour the accused. Of course, where contradictions and variations are of a serious nature, which apparently or impliedly are destructive of the substantive case sought to be proved by the prosecution, they may provide an advantage to the accused. The Courts, normally, look at expert evidence with a greater sense of acceptability, but it is equally true that the courts are not absolutely guided by the report of the experts, especially if such reports are perfunctory, unsustainable and are the result of a deliberate attempt to misdirect the prosecution. In Kamaljit Singh v. State of Punjab [2004 Cri.LJ 28], the Court, while dealing with discrepancies between ocular and medical evidence, held, “It is trite law that minor variations between medical evidence and ocular evidence do not take
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away the primacy of the latter. Unless medical evidence in its term goes so far as to completely rule out all possibilities whatsoever of injuries taking place in the manner stated by the eyewitnesses, the testimony of the eyewitnesses cannot be thrown out.”
30. Where the eye witness account is found credible and trustworthy, medical opinion pointing to alternative possibilities may not be accepted as conclusive. The expert witness is expected to put before the Court all materials inclusive of the data which induced him to come to the conclusion and enlighten the court on the technical aspect of the case by examining the terms of science, so that the court, although not an expert, may form its own judgment on those materials after giving due regard to the expert’s opinion, because once the expert opinion is accepted, it is not the opinion of the medical officer but that of the Court. {Plz. See Madan Gopal Kakad v. Naval Dubey & Anr. [(1992) 2 SCR 921: (1992) 3 SCC 204]}.”
21. The present case, when examined in light of the above
principles, makes it clear that the defect in the investigation or
omission on the part of the investigating officer, cannot prove to
be of any advantage to the accused. No doubt the investigating
officer ought to have obtained serologist’s report both in respect of
Ext. 2 and Ext. 5 and matched it with the blood group of the
deceased. This is a definite lapse on the part of the investigating
officer which cannot be overlooked by the Court, despite the fact
that it finds no merit in the contention of the accused.
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22. For the reasons afore-recorded, we dismiss this appeal being
without any merit. However, we direct the Director General of
Police, Uttarakhand, to take disciplinary action against Sub-
Inspector, Brahma Singh, PW6, whether he is in service or has
since retired, for such serious lapse in conducting investigation.
23. The Director General of Police shall take a disciplinary
action against the said officer and if he has since retired, the
action shall be taken with regard to deduction/stoppage of his
pension in accordance with the service rules. The ground of
limitation, if stated in the relevant rules, will not operate as the
inquiry is being conducted under the direction of this Court.
………...….…………......................J. (Swatanter Kumar)
………...….…………......................J. (Fakkir Mohamed Ibrahim Kalifulla)
New Delhi, September 13, 2012
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