GANAPATHI Vs THE STATE OF TAMIL NADU
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.-001312-001312 / 2008
Diary number: 26493 / 2007
Advocates: M. VIJAYA BHASKAR Vs
M. YOGESH KANNA
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1312 OF 2008
GANAPATHI & ANR. … APPELLANTS
VERSUS
THE STATE OF TAMIL NADU … RESPONDENT
WITH
CRIMINAL APPEAL NO. 1313 OF 2008
MUTHULAKSHMI … APPELLANT
VERSUS
THE STATE OF TAMIL NADU … RESPONDENT
JUDGMENT N.V. RAMANA, J.
These appeals by way of special leave petitions arise out
of a judgment dated 20th February, 2007 passed by a Division
Bench of the Madras High Court, Bench at Madurai in Criminal
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Appeal No. 319 of 2004. By the said judgment, the High Court
confirmed the conviction and sentence imposed by the trial Court
against the appellants herein, while acquitting accused no. 1 of the
charges levelled against him. Criminal Appeal No. 1312 of 2008 is
preferred by Accused Nos. 2 & 3 and the appellant in Criminal
Appeal No. 1313 of 2008 is Accused No. 4. As the order impugned
in both the appeals is one and the same, we proposed to deal with
both the appeals by way of a common order.
2. Briefly stated the prosecution case is that Muthulakshmi
(Accused No. 4 — appellant herein) had love affair with one
Murugan, son of PW1—Armugam. When the said Murugan
refused to marry her, a complaint was lodged in the Kovilpatty
police station and with the intervention of villagers and police, their
marriage was solemnized on 5-2-1999. Ever since their marriage
had taken place, there were frequent quarrels and rifts between
both the families leading to strained relations between the couple.
Petchimuthu, the father of A-4 had even lodged a complaint against
his son-in-law—Murugan, his father (PW1) and sister (Poomari) as
she was held to be the root cause for all disturbances between the
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couple. Police had called the couple and advised them to live
together peacefully, but after some days, Muthulakshmi (A4) came
out of her matrimonial home and returned to her parental home.
3. On 4.8.1999, Ponnu (A1), Ganapathi (A2) and Chitravelu
(A3) carrying deadly weapons, spotted Murugan near a street hotel
and attacked him. While Ponnu (A1) instigated the other two
accused to hack Murugan, Ganapathi (A2) stabbed Murugan with a
knife on the chest and Chitravelu (A3) had inflicted cut injuries with
a sickle on Murugan leading to his instantaneous death on the
spot. The assailants then fled away from the scene of offence.
Father of the deceased—PW1 (Armugam) and PW2 (Poomurugan—
another Son of Armugam) who were standing nearby had witnessed
the occurrence.
4. While that being so, on the same day when Poomari
(daughter of Armugam—PW1) along with her daughter Sakunthala
(PW3) went to a nearby well for washing clothes and taking bath,
the four accused, appeared there and attacked Poomari in front of
her daughter. Chitravelu (A3) inflicted cut injuries on Poomari with
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a sickle and Ganapathi (A2) stabbed thrice with knife in her
stomach causing her intestine to come out of her stomach. After
that Chitravelu (A3) gave the sickle to Muthulakshmi (A4) and
instigated her to attack Poomari. Muthulakshmi then inflicted cut
injuries on the head, hand and face near nose of Poomari with the
sickle, and Poomari had died on the spot. PW3 (Sakunthala),
daughter of Poomari, a ten year old school going child, who was
present at the scene, had witnessed the crime.
5. On the complaint of PW1 (Ext.P1), Ottapidaram Police
Station registered the Crime Case No. 72/99 against the accused
under Section 302, IPC and conducted investigation. The
Investigating Officer visited the spots, conducted inquest (Ext.P31),
prepared observation mahazars (Ext. P2, P3) and sketches of scenes
of death (Ext.P27,P29), recovered bloodstained earth and normal
earth, severed hair locks, mangalsuthra and other incriminating
articles from the scene of offence in presence of witnesses and
obtained their signatures. Other formalities such as recording of
statements of witnesses and sending the bodies of the deceased for
postmortem were followed. The accused were arrested on 5.8.1999
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at 5.30 am on Velayuthapuram Junction at Ottapidaram Cross
Roads and the police seized weapons from them that were used in
the crime and sent the same for chemical examination. The case
was then committed to the Court of Sessions and their statements
recorded under Section 313, Cr.P.C. the accused pleaded not guilty
and claimed to be tried.
6. In order to bring home the guilt of the accused,
prosecution has relied on as many as 21 witnesses and
marked Exts. P.1 to P.31 and there were 27 material objects. On the
defence side, a school headmaster was examined as witness and
marked Ext. D1. The trial Court, after undertaking a full fledged
trial, found the accused guilty and convicted accused Ponnu (A1)
under Section 302/34, IPC sentenced to undergo life imprisonment
and imposed a fine of Rs.500/-, in default, to further suffer six
months imprisonment. Ganapathi (A2) and Chitravelu (A3) were
awarded life imprisonment under Section 302, IPC (two counts)
with a fine of Rs.1,000/-, in default, to suffer six months
imprisonment further. However, their sentenced on each count were
directed to run concurrently. Muthulakshmi (A4) was sentenced to
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undergo life imprisonment under Section 302, IPC with a fine of
Rs.500/-, and in default, to suffer further imprisonment of six
months.
7. The aggrieved accused approached the High Court by
way of appeal. By the judgment impugned herein, the High Court
set aside the conviction and sentence against Accused No. 1 and
affirmed the conviction and sentence awarded by the trial Court
against Accused Nos. 2 to 4. Being dissatisfied with the judgments
of the Courts below, appellants are before us. As the State has not
preferred any appeal against acquittal of A1, we are only concerned
with the appeals arising out of conviction.
8. We have heard learned counsel for the parties and
carefully gone through the entire material on record.
9. The contentious arguments as advanced by the learned
counsel appearing for the appellants are that the Courts below have
erred in giving undue importance to the evidence of PWs 1 and 2
who are interested witnesses as they are father and brother,
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respectively, of the deceased and they are in inimical terms with the
accused. The High Court though disbelieved their evidence against
Accused No. 1, yet relied on their evidence for sustaining the
conviction and sentence of Accused Nos. 2 and 3, the appellants
herein. The prosecution case cannot be believed for the simple
reason that the alleged incident in respect of deceased Murugan
had taken place at a hotel, which is a public place, but there was
no independent witness to the incident. As regards to the case of
Accused No. 4, the wife of deceased Murugan, learned counsel
vehemently contended that the Courts below committed a grievous
error by giving weight to the evidence of PW3—the ten year old
daughter of the deceased Poomari while disbelieving the evidence of
Ponraj (DW1), the Headmaster of the school where PW3 was
studying, who deposed that the girl child was present in the school
at the time of occurrence and supported his claim with Ext. D-1,
the attendance register of the school wherein it was clearly showed
that the student was present in the school.
10. Learned counsel appearing for the State, however,
supported the view taken by the High Court in affirming the
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conviction and sentence awarded by the trial Court against the
accused Nos. 2 to 4—the appellants herein.
11. Having given our thoughtful consideration to the
submissions made by the respective learned counsel, we have
perused the material on record in the light of facts and
circumstances of the case. There is no denial of the fact that the
marriage between the deceased Murugan and accused—
Muthulakshmi did not take place in a cordial atmosphere and there
were strained relations between the couple and their families as
well. About a month after her marriage, Accused No. 4 came out of
her matrimonial home and due to that fact, the other accused
persons (brothers of A-4) developed grudge against Murugan and
his sister—Poomari, who was alleged to be the root cause of
disturbances between the couple. Thus, the motive to commit the
crime on the part of accused is quite clear inasmuch as on the
previous day of occurrence also, the parties met at the police
station and the accused had a heated discussion with the victims
and laid a challenge to finish both Murugan and his sister Poomari.
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12. The evidence of ocular witnesses, PWs 1 and 2, father
and brother of the deceased, clearly exhibits the way in which the
accused took away the life of deceased Murugan. Their evidence
narrates the guilt of the accused beyond reasonable doubt and
corroborates with that of the medical evidence. Dr. Danraj
(PW12) who conducted the postmortem on the body of deceased
Murugan, had pointed out as many as 10 cut injuries out of which
injury Nos. 1, 2, 5, 6, 7, 8, 9 and 10 are fatal which were possible
by sickle and capable of causing death whereas injury Nos. 7 and 9
were possible by knife. It appears that there were two independent
witnesses (PWs 5 and 6) projected by the prosecution, but they
have turned hostile. In several cases, only the family members are
present at the time of incident, then the case of the prosecution will
be based only on their evidence. When their evidence is the only
evidence available, Courts should be cautious and meticulously
evaluate the evidence in the process of trial and we are not able to
appreciate the contention on behalf of the accused that the
non-examination of independent witnesses and conviction based on
the evidence of family members is fatal to the case of the
prosecution.
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13. 'Related' is not equivalent to 'interested'. A witness may
be called 'interested' only when he or she derives some benefit from
the result of a litigation; in the decree in a civil case, or in seeing an
accused person punished. A witness who is a natural one and is the
only possible eye witness in the circumstances of a case cannot be
said to be 'interested' [See: State of Rajasthan Vs. Smt. Kalki
and Anr. (1981) 2 SCC 752].
14. Merely because the eye-witnesses are family members
their evidence cannot per se be discarded. When there is allegation
of interestedness, the same has to be established. Mere statement
that being relatives of the deceased they are likely to falsely
implicate the accused cannot be a ground to discard the evidence
which is otherwise cogent and credible. Relationship is not a factor
to affect credibility of a witness. It is more often than not that a
relation would not conceal actual culprit and make allegations
against an innocent person. Foundation has to be laid if plea of
false implication is made [See : Maranadu and Anr. Vs. State by
Inspector of Police, Tamil Nadu (2008) 16 SCC 529].
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15. Here in the case, PWs 1 and 2, though father and brother
of the deceased, are natural witnesses and there is no bar in law in
examining family members or any other person as witnesses. Their
testimonies provided clear picture of the attack carried on by the
accused over the deceased. We find from the record that the
evidences of PWs 1 & 2 are consistent and inspire confidence in the
mind of the Court. The Courts below have also properly scrutinized
their evidence before taking them into account and there is nothing
unusual in believing their testimonies. Apart from that, the
prosecution has examined the independent witnesses PWs 5 & 6
who turned hostile. The prosecution has taken all possible steps to
bring home the guilt of the accused. Hence conviction based on
evidence of PWs 1 & 2 is not fatal to the case of the prosecution.
16. Similarly, the evidence of Sakunthala (PW3) clearly
depicted the circumstance and narrated the way in which the
deceased Poomari was attacked by the accused explaining the role
played by each of the Accused Nos. 2, 3 and 4. Her evidence has the
credibility and it clearly corroborated with that of the medical
evidence. The postmortem report of the deceased Poomari (Ext. P16)
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shows that there were about 10 cut injuries besides three stab
injuries on the body of the deceased. According to PW12—Dr.
Danraj, the cut injuries were possible by sickle and the stab
injuries were possibly caused by knife. Among all those injuries,
injury Nos. 1, 10, 11, 12 and 13 are grave and capable of causing
death instantaneously.
17. The argument of the learned counsel for the accused that
the Courts below erred in disbelieving the evidence of DW-1, cannot
be accepted for the reason that it is manifest on record that all the
students were marked as present in the attendance register (Ext.
D1) of the school in which PW3 was studying, for a continuous
period of seven months i.e. from June 1999 to December 1999, and
there was not even a single absentee. Thus it is indicative of the fact
that irrespective of the fact whether the students have attended the
school or not, attendance was marked to all the students. In those
circumstances, neither the evidence of DW1 nor Ext. D1 will come
to the rescue of the accused and on this count, the evidence of PW3
cannot be disbelieved.
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18. Giving our consideration to the circumstances in totality,
we cannot find fault with the view taken by the High Court in
convicting the accused whose guilt has been proved beyond
reasonable doubt. For all the foregoing reasons, we are of the
considered opinion that there is no error in appreciation of evidence
or any error of law in the judgment passed by the High Court.
Therefore, we are not inclined to interfere with the impugned
judgment. The appeals are, therefore, dismissed.
…………......................J. (N.V. RAMANA)
..................................J. (S. ABDUL NAZEER)
NEW DELHI, MARCH 27, 2018.