GANESH SHAMRAO ANDEKAR Vs THE STATE OF MAHARASHTRA
Bench: ROHINTON FALI NARIMAN,PRAFULLA C. PANT
Case number: Crl.A. No.-000547-000547 / 2007
Diary number: 10536 / 2007
Advocates: MUSHTAQ AHMAD Vs
NISHANT RAMAKANTRAO KATNESHWARKAR
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Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 547 OF 2007
Ganesh Shamrao Andekar & Anr. … Appellants
Versus
State of Maharashtra …Respondent
J U D G M E N T
Prafulla C. Pant, J.
This Appeal is directed against the judgment and order
dated 20th February, 2007 passed by High Court of judicature at
Bombay, whereby Criminal Appeal No. 643 of 1989 filed by the
respondent-State was allowed, and the appellants are convicted
under Section 302 read with Section 34 of Indian Penal Code (for
brevity “I.P.C.”), and each one of them has been sentenced to
imprisonment for life and to pay fine of 5,000/- in default of₹
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payment of which the defaulter convict is directed to undergo
further imprisonment for a period of one year.
2. Prosecution story, in brief, is that appellant no. 2 and
deceased were neighbours and they used to live with their
families in Guruwar Peth, Pune. There was enmity between the
two families. Earlier also a criminal case was filed against
accused Shamrao Andekar (since died) and his brothers when
an attempt was made to commit murder of Raghunath (deceased
in the present case). In this background, the incident in
question is said to have taken place. It is stated in the First
Information Report (Exh.-38) that on 14.10.1986 at about 3.00
p.m., Raghunath was taking rest on a cot outside of his door
when accused Shamrao Andekar came in a drunken condition
and started hurling filthy abuses at him. The deceased objected
to the behavior of the said accused, and heated exchange of
words started between the two. Meanwhile, appellants Ganesh
Andekar and Avinash Andekar (both sons of Shamrao Andekar)
and others also reached there. They were armed with weapons
and attempted to assault the deceased. On this, Raghunath
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started running to save his life and was chased by the accused
persons. They succeeded in catching Raghunath in Gadikhana
Chowk near Rajesh Boarding House. When the accused chased
the deceased, PW-2 Rohini (daughter of the deceased), and
PW-13 Shakuntala (wife of the deceased) followed them. Ganesh
Andekar (appellant no. 1) stabbed the deceased on his stomach.
Appellant no. 2 Avinash Andekar gave a blow with ‘Gupti’
(pointed sharp edged weapon) near groin area of the deceased.
Accused Vijay Ramchandra Yadav (since died), who was armed
with sword, and other accused also allegedly assaulted the
deceased. PW-2 Rohini in an attempt to save her father fell on
him but she was pushed aside. When the accused left
Raghunath (believing him to have died), Rohini took her father
in an Auto rickshaw to Sassoon Hospital, Pune, in the injured
condition. According to prosecution, PW-3 Suresh Chavan was
the Auto rickshawala who helped in taking the injured to
hospital. PW-16 Dr. Shivram Waghmare gave medical aid to the
injured who succumbed to injuries at about 4.40 p.m. A report
(Exh. 38) of the incident was given by PW-2 Rohini at Police
Outpost, Mithi Ganj against the four appellants and others
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which included their family members. The said report was
forwarded from Outpost Mithi Ganj to Police Station, Khadak,
and a Crime No. 265 of 1986 was registered relating to offences
punishable under Sections 143, 147, 148, 149, 302 read with
Section 34 and 426 of I.P.C., on the same day at 6.30 p.m.
3. PW-19 Suresh Suresh Kulkarni investigated the crime. He
got inquest report prepared through Sub-Inspector Lonakar.
Autopsy on the dead body was conducted by PW-18 Dr. Laxman
Pherwani on the very day i.e. 14.10.1986 from 9.15 p.m. to
10.15 p.m. He prepared Post Mortem Examination Report
(Exh.70). On completion of investigation, the Investigating
Officer submitted charge-sheet against fifteen accused, namely,
Ganesh Andekar, Shamrao Andekar, Avinash Andekar, Dinesh
Andekar, Vijay Ramchandra Yadav, Bhau Mohol, Vinayak
Kadam, Shekhar Vardekar, Sathyabhama Vardekar, Laxmi
Indapurkar, Rukmini Indapurkar, Kaml Andekar, Sangita
Vardekar, Pushpa Andekar and Gopinath Mane.
4. The case appears to have been committed by the
Magistrate to Court of Session for trial after giving necessary
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copies to the accused. On 26.04.1988, Additional Sessions
Judge, Pune, after hearing the parties framed charge in respect
of offence punishable under Sections 147, 148, 149, 302 read
with Section 34 and under Section 201 I.P.C. against all the 15
accused named above who pleaded not guilty and claimed to be
tried. On this, prosecution got examined PW-1 Ravindra, PW-2
Rohini (informant and eye witness), PW-3 Suresh (auto rickshaw
wala-eye witness), PW-4 Surkakant, PW-5 Iqbal Ahmed , PW-6
Shivaji Jagtap, PW-7 Sudhakar Pardeshi, PW-8 Sandip
Valsangkar, PW-9 Rajendra Lohokare, PW-10 Vikas Pawar,
PW-11 Malhari Bhise, PW-12 Rangnath Jagtap, PW-13
Shakuntala (widow of the deceased and eye wintness), PW-14
Arun Jadhav, PW-15 Murlidhar Wadkar, PW-16 Dr. Shivram
Waghmare, PW-17 Sunil Jagdale, PW-18 Dr. Laxman Pherwani
and PW-19 Suresh Kulkarni (Investigation Officer). The evidence
was put to the accused persons under Section 313 of Cr.P.C.
whereafter, in defence, DW-1 Rajnikant Nikam (a photographer)
was examined on behalf of the defence.
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5. Learned Additional Sessions Judge, Pune, after considering
the evidence on record, found that charge against the accused
persons is not proved beyond reasonable doubt, and accordingly
acquitted all the fifteen accused vide its judgment and order
dated 11.05.1989, passed in Sessions Case No. 160 of 1987.
Aggrieved by the order passed by the trial court, State of
Maharashtra filed an appeal before the High Court. The High
Court, after re-appreciating the evidence on record and hearing
the parties, found no infirmity in the finding of the trial court in
respect of accused no. 4, and accused nos. 7 to 15, and
dismissed the appeal to that extent. However, the High Court
found that trial court has erred in law in acquitting the four
accused, namely, Ganesh Andekar (A-1), Shamrao Andekar
(A-2), Avinash Andekar (A-3) and Vijay Ramchandra Yadav (A-5).
The High Court convicted these four accused under Section 302
read with Section 34 I.P.C. and sentenced each one of them to
imprisonment for life and to pay fine of 5,000/- in default of₹
payment of which it is directed that further imprisonment for
one year shall be served out. Hence this appeal before us by the
four convicts.
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6. During the period of this appeal, appellant Shamrao
Andekar and appellant Vijay Ramchandra Yadav reported to
have died.
7. We have heard learned counsel for the appellants and
learned counsel for the State and perused the record.
8. Before further discussion, it is just and proper to mention
the ante mortem injuries recorded by PW-18 Dr. Laxman
Pherwani at the time of autopsy on the dead body of Raghunath.
The same are reproduced from autopsy report (Exh.70):
“1. An incised wound present on right iliac region 1” x ¼” going deep inside near the iliac crest.
2. An incised wound present on right side back of thigh 1 ¼” x ¼” muscle deep. Margins-Regular.
3. An incised wound present on the back in the centre at level of thoracic 6. Margins-Regular.
4. An incised wound present in the centre of neck 1” x ¼”. Margins-Regular.
5. An incised wound right elbow inner aspect 1” x ¼”.
6. An incised wound left upper arm front aspect 1” x ¼” margins Regular.
7. An incised wound present in left axilla 1” x ¼”.
8. An incised wound left upper arm outer aspect 1” x ¼”.
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9. An incised wound ¾” x ¼” front on right temporal region of head.”
PW-18 Dr. Laxman Pherwani in his oral evidence has
stated that the above mentioned ante mortem injuries were of
recent origin and could have been caused by sharp edged
weapon. He further stated that on opening the body,
Haematoma on right temporal region was also found, and there
was a crack fracture on right temporal region. The Medical
Officer (PW-18) has opined that the deceased had died of
traumatic and haemerrahagic shock due to multiple injuries.
This proves that Raghunath died a homicidal death. PW-18 has
opined that the nine injuries (quoted above) could have been
caused by the weapons like Sword, Knife, ‘Gupti’ and ‘Khukri’.
When the weapons seized during the investigation were shown
to the witness, he stated that the injuries could have been
caused with the same.
9. Now, it is to be examined as to whether the appellants
Ganesh Andekar and Avinash Andekar, with common intention,
have committed the murder of Raghunath as suggested by
prosecution and concluded by the High Court. It is also to be
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examined whether the finding of acquittal recorded by the trial
court relating to these appellants was against the weight of the
evidence of record, and it was not the reasonably possible view
considering the testimony of the eye witnesses.
10. On behalf of the appellants, Shri U. R. Lalit, learned senior
counsel took us through the First Information Report and the
prosecution story narrated by PW-2 Rohini (informant-eye
witness) and PW-13 Shakuntala (widow of the deceased-eye
witness) and other evidence on record. It is contended before us
by Shri Lalit that it is unnatural that the two eye witnesses who
are ladies followed the deceased and the accused with the same
speed to witness the incident at Gadikhana Chowk. He further
pointed out that though PW-2 states that she took her injured
father to hospital but from the entry in the hospital register
name of one Rekha is mentioned as the person who got him
admitted. It is also submitted that the two eye witnesses have
stated that appellant Avinash Andekar caused injury in the
groin area of the deceased but the post mortem report does not
show injury over groin area. It is further submitted that had the
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incident taken place in the manner suggested by the
prosecution, the deceased would have rushed inside his house
instead of running towards Gadikhana Chowk. It is argued that
since the deceased had many enemies, as such, commission of
murder by others cannot be ruled out. It is also pointed out that
no specific role of inflicting injury by Avinash Andekar is
attributed to him, in the First Information Report. Lastly, it is
argued that since two views are possible from the evidence on
record, as such, the High Court erred in reversing the order of
acquittal recorded by the trial court.
11. No doubt, normally, where the trial court has acquitted the
accused on the ground that charge stood not proved on the
basis of evidence on record, and such view is reasonable, the
High Court should not interfere with the same. However, such
general rule cannot be extended against the spirit of clause (a) of
Section 386 of Code of Criminal Procedure, 1973 which
empowers the appellate court to reverse the order of acquittal,
and pass sentence on him in accordance with law. In Manu
Sharma Vs. State of Delhi (2010) 6 SCC 1 (Para 27), this
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court has held that following principles have to be kept in mind
by the appellate court while dealing with appeals, particularly
against the order of acquittal:
“(i) There is no limitation on the part of the appellate court to review the evidence upon which the order of acquittal is founded.
(ii) The appellate court in an appeal against acquittal can review the entire evidence and come to its own conclusions.
(iii) The appellate court can also review the trial court's conclusion with respect to both facts and law.
(iv) While dealing with the appeal preferred by the State, it is the duty of the appellate court to marshal the entire evidence on record and by giving cogent and adequate reasons set aside the judgment of acquittal.
(v) An order of acquittal is to be interfered with only when there are “compelling and substantial reasons” for doing so. If the order is “clearly unreasonable”, it is a compelling reason for interference.
(vi) While sitting in judgment over an acquittal the appellate court is first required to seek an answer to the question whether findings of the trial court are palpably wrong, manifestly erroneous or demonstrably unsustainable. If the appellate court answers the above question in the negative the order of acquittal is not to be disturbed. Conversely, if the appellate court holds, for reasons to be
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recorded, that the order of acquittal cannot at all be sustained in view of any of the above infirmities, it can reappraise the evidence to arrive at its own conclusion.
(vii) When the trial court has ignored the evidence or misread the material evidence or has ignored material documents like dying declaration/report of ballistic experts, etc. the appellate court is competent to reverse the decision of the trial court depending on the materials placed.”
12. In Murugesan Vs. State (2012) 10 SCC 383 (Para 34),
this Court has held that -
“34….a possible view denotes an opinion which can exist or be formed irrespective of the correctness or otherwise of such an opinion. A view taken by a court lower in the hierarchical structure may be termed as erroneous or wrong by a superior court upon a mere disagreement. But such a conclusion of the higher court would not take the view rendered by the subordinate court outside the arena of a possible view. The correctness or otherwise of any conclusion reached by a court has to be tested on the basis of what the superior judicial authority perceives to be the correct conclusion. A possible view, on the other hand, denotes a conclusion which can reasonably be arrived at regardless of the fact where it is agreed upon or not by the higher court. The fundamental distinction between the two situations have to be kept in mind. So long as the view taken by the trial court can be reasonably formed, regardless of whether the High Court agrees with the same or not, the view taken by the trial court cannot be interdicted and that of the High
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Court supplanted over and above the view of the trial court.
13. In Bhagwan Singh and Others Vs. State of M.P. (2002)
4 SCC 85 (Para 7), this court has made following observation:
“7. We do not agree with the submissions of the learned counsel for the appellants that under Section 378 of the Code of Criminal Procedure the High Court could not disturb the finding of facts of the trial court even if it found that the view taken by the trial court was not proper. On the basis of the pronouncements of this Court, the settled position of law regarding the powers of the High Court in an appeal against an order of acquittal is that the court has full powers to review the evidence upon which an order of acquittal is based and generally it will not interfere with the order of acquittal because by passing an order of acquittal the presumption of innocence in favour of the accused is reinforced. The golden thread which runs through the web of administration of justice in criminal case is that if two views are possible on the evidence adduced in the case, one pointing to the guilt of the accused and the other to his innocence, the view which is favourable to the accused should be adopted. Such is not a jurisdiction limitation on the appellate court but Judge-made guidelines for circumspection. The paramount consideration of the court is to ensure that miscarriage of justice is avoided. A miscarriage of justice which may arise from the acquittal of the guilty is no less than from the conviction of an innocent. In a case where the trial court has taken a view ignoring the admissible evidence, a duty is cast upon the High Court to reappreciate the evidence in acquittal appeal for the purposes of ascertaining as
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to whether all or any of the accused has committed any offence or not…”
14. In the present case the High Court has given categorical
finding that the finding arrived at by the trial court was
perverse, as such, it cannot be said that the High Court could
not have taken the view supported by evidence on record.
15. So far as believing the testimony of PW-2 Rohini (daughter
of the deceased) and PW-13 Shakuntala (widow of the deceased)
is concerned the same cannot be doubted by presuming that
being women they could not have followed the deceased who was
running to save his life, and chased by the accused. Both the
witnesses are adult, one aged twenty three years and another
aged forty years. The two witnesses have only described the
blows inflicted in their presence on the body of the deceased
after they reached at the spot. It cannot be ignored that there
are nine incised wounds and only the incised wounds given in
the presence of the eye witnesses by the two appellants have
been narrated by them. It was a day light incident in which
quarrel started in front of the house of the deceased and the
presence of the two eye witnesses who are family members of the
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deceased was natural, and their conduct in following the
deceased and accused is also natural.
16. So far as the argument raising possibility of commission of
murder by other than the accused mentioned in the F.I.R. is
concerned, that would be a mere conjecture. This court in
State of Punjab Vs. Karnail Singh (2003) 11 SCC 271 (Para
12), has held that the prosecution is not required to meet any
and every hypothesis put forward by the accused. It must grow
out of the evidence in the case. If a case is proved perfectly, it
can be argued that it is artificial, and where the case has some
flaws inevitable because human beings are prone to err, it is
argued that it is a doubtful story. Proof beyond reasonable doubt
is a guideline, not a fetish. A judge does not preside over a
criminal trial merely to see that that no innocent man is
punished. A judge also presides to see that a guilty man does
not escape. Both are public duties.
17. As to the truthfulness of the fact that the deceased was
taken in the injured condition by PW-2 Rohini to hospital, the
same cannot be doubted only for the reason that name of one
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Rekha is mentioned in the hospital as a person who got
admitted the injured. The fact relating to taking deceased to
hospital by PW-2 Rohini, is corroborated from the evidence on
record of PW-3 Suresh Chavan, Autorickshawala. In the present
case the First Information Report is prompt and even the post
mortem has been conducted on the same day after investigation
started. Keeping these facts in mind as to who got admitted the
deceased is not of much relevance. It has been put to PW 19 by
the defence counsel in cross-examination that Rekha was sister
of Ashok Appa Kolekar (husband of PW 2 Rohini). The statement
of PW-16 Dr. Shivram Waghmare corroborates that the deceased
was brought to the hospital at 4.25 p.m. and died at 4.40 p.m.
18. On behalf of the appellants, it is vehemently argued that
the eye witnesses have stated that appellant Avinash Andekar
inflicted blow in the groin area but there is no injury on said
part of the body. We have carefully scrutinized the evidence on
record and we do not find any reason to disbelieve the statement
of the two eye witnesses on the above ground for the reason that
a living human being is not supported to remain motionless
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while being inflicted with blow after blow. If the injury is near
thigh or on the iliac crest, instead of groin area, in our opinion,
this is not sufficient to hold that the testimony of the witnesses
is false. It is also relevant to mention here that the ocular
evidence of PW 2 Rohini and PW 13 Shakuntala is further
corroborated from the report Ext.84 received from Forensic
Science Laboratory regarding the blood group ‘B+’ found on the
blood stained clothes and earth sample collected. The same
blood group was found on the blood stained weapons recovered
on disclosure made by the appellants.
19. For the reasons as discussed above, there is no error of law
committed by the High Court in re-appreciating the evidence on
record and coming to the conclusion that the view taken by the
trial court was perverse with regard to the four accused.
Therefore, the appeal is liable to be dismissed. Accordingly, the
appeal of the appellants Ganesh Shamrao Andekar and Avinash
Shamrao Andekar is dismissed. They are on bail. They shall
surrender to serve out the sentence awarded by the High Court.
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The appeal of the appellant Shamrao Andekar and Vijay
Ramchandra Yadav stands abated.
………………………..…….J. [Prafulla C. Pant]
New Delhi; March 30, 2017.
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 547 OF 2007
GANESH SHAMRAO ANDEKAR & ANR. ...APPELLANTS
VERSUS
STATE OF MAHARASHTRA ...RESPONDENT
J U D G M E N T
R.F. Nariman, J.
1. I have read the draft judgment of my noble and learned brother
but for the reasons stated herein below find it difficult to agree with his
conclusion that the High Court judgment in the present appeal is
correct.
2. The facts have been set out in the aforesaid judgment. It has
been noticed that the trial court acquitted all the accused, whereas the
High Court has partly reversed and convicted the appellants under
Section 302 read with Section 34 of the Indian Penal Code.
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3. The trial court arrived at the conclusion of acquittal on several
grounds:
1) It clearly held that the prosecution has failed to establish and prove
the actual place where the deceased was assaulted – whether in
front of his house or at some distance at Gadikhana Chowk in front
of the Rajesh Boarding House.
2) The trial court adverted to an entry made in the Register
maintained in the hospital in which it shows that the deceased
Raghunath was brought to the hospital by one Rekha Kolekar.
This lady was not examined by the prosecution, and if the hospital
register is true, it falsifies the prosecution case that PW-2 Rohini
brought the deceased to the hospital.
3) A perusal of the FIR would show that the time at which it was
recorded is not stated. Further, there is no material on record to
show that the Investigating Officer had forwarded a copy of the
FIR to the Magistrate concerned at the earliest available
opportunity.
4) PW-2 Rohini specifically stated that she sustained abrasions on
her hands and legs in order to save her father. This is not proved
from the record, and would therefore cast a doubt as to the
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veracity of her evidence.
5) Most importantly, PW-3 Suresh Chavan, who is the Autorickshaw
driver and is well known to the family of the deceased, has
specifically stated that PW-2 Rohini came to the spot of the
incident only after the accused ran away from the spot, making it
clear that she was not an eye-witness as claimed.
6) PW-3 Suresh Chavan’s evidence also shows that the mother of
Rohini, PW-13, wife of the deceased was not at the scene of the
incident, thereby falsifying PW-13’s claim that she was an
eye-witness.
7) PW-3 Suresh Chavan has been disbelieved by both courts, i.e.
the trial court as well as the High Court, but was a key witness on
behalf of the prosecution, as he was known to the deceased’s
family, and drove PW-2 Rohini alongwith the deceased to the
hospital.
8) It is admitted that PW-3 Suresh Chavan and PW-2 Rohini, though
known to each other, did not exchange a single word in the
autorickshaw while PW-2 Rohini and her father were driven to the
hospital, thereby rendering improbable the autorickshaw ride to
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hospital, and consequently the evidence of PW-2 and PW-13 as a
whole. 9) One Sudhakar, who was a friend of the deceased, was also
examined as an eye-witness on behalf of the prosecution. Being
an independent eye-witness, his testimony is of importance and
cannot be wished away. He has turned hostile. His son Vijay was
also listed in the chargesheet as a witness on behalf of the
prosecution but not examined.
4. All these factors ultimately led the trial court to conclude:
“Normally there is no reason to disbelieve the version of the complainant, but in the present case, the relations between 2 families are strained, the evidence of PW. Rohini is inconsistent with that of PWs. Suresh and Shakuntala. The evidence of these 3 witnesses besides interested in the case of prosecution is mutually destructive also to the prosecution case. Therefore, cumulative effect of all these facts is that no reliance can be placed on such type of witnesses to hold the accused guilty for assault on the deceased.” C
5. As against this, the High Court, in its judgment reversing the trial
court, has held that even if PW-3 Suresh Chavan is not found
trustworthy, the court cannot throw out the entire prosecution case.
This is a little difficult to understand in view of the fact that PW-3 Suresh
Chavan is a key prosecution witness. As he is a witness relied upon by
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the prosecution, his version destroys the version of the two interested
eye-witnesses PW-2 and PW-13 inasmuch as he specifically states that
neither was present at the spot when the actual assault leading to
murder took place.
6. The High Court also wrongly states that mentioning of an injury at
the iliac region of Raghunath’s body gives strong credence to the story
of PW-2, which, according to the High Court, is an injury near the groin.
The High Court states that if Rohini had not witnessed the incident, she
would not be in a position to speak about this particular injury. Here
again, the iliac region being a region at the backside, obviously, there
is, in fact, no injury near the groin.
7. Turning to the fact that Rekha Kolekar is mentioned as the person
who brought the deceased to the hospital in the hospital register, the
High Court only states that it does not find any substance in this
contention because Rohini and her mother are eye-witnesses. This
does not answer unimpeachable documentary evidence in the form of
the hospital register entry, or the fact that Rekha was not examined by
the prosecution.
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8. On not sustaining abrasions on Rohini’s legs and hands, the High
Court only says witnesses do make exaggerations in such cases but
that cannot be a reason to disregard and disbelieve their entire story.
This again is hardly the way in which to deal with an appeal against
acquittal, where, unless perverse, the trial court judgment ought not to
be interfered with.
9. After going into the evidence of PW-13, who stated that Sudhakar
was present at the time of the assault, the High Court adverts to the fact
that Sudhakar, though an independent eye-witness, turned hostile, but
gives no importance to this fact. In fact, the High Court specifically
states:
“Most of the other witnesses PW.7 eye witness Sudhakar Pardeshi, P.W. G. Sandeep Valsangkar, P.W.9 Rajendra Lohokare Panch witness, P.W. 10 Vikas Pawar – Panch witness regarding the discovery of lungi at the instance of accused No. 1. Ganesh, have turned hostile and did not support the prosecution.”
10. The High Court is impressed by one fact and one fact only that
given the fact that the incident took place at around 3.30 P.M. to 4.30
P.M., and the fact that the FIR was lodged very soon thereafter, there
was no time to concoct a false story. This is purely in the realm of
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conjecture. Even if true, if so many other factors lead to a reasonable
doubt in the prosecution story, the accused deserve acquittal.
11. The High Court referred to the Chemical Examiner’s Report in
which it was stated that the blood group of Raghunath is ‘B’ and the
blood group of accused no.1 and accused no.3 is also ‘B’. If that is so,
the fact that the earth, Rohini’s clothes, T-shirt and lungi, and weapons
all have blood group ‘B’, would not necessarily lead to the conclusion
that accused no.1 and accused no.3’s blood happens to be there given
the fact that Raghunath’s blood was also of blood group ‘B’. In any
case, this factor alone cannot outweigh all the other factors pointed out
by the trial court.
12. Having regard to the authorities cited by my noble and learned
brother, there is no doubt that there is no limitation on the part of the
appellate court to review the evidence upon which the order of acquittal
is founded and arrive at its own conclusion. However, when an order of
acquittal is appealed against, it can only be interfered with when there
are compelling and substantial reasons for so doing and if it is found
that the trial court order is clearly unreasonable, palpably wrong,
manifestly erroneous, or demonstrably unsustainable. In my opinion,
the trial court order did not fall in any of these categories and the High
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Court in convicting the appellants and reversing a well reasoned order
of acquittal, has committed a grave error.
13. Coming to accused no.3, in any case, as has been pointed out by
Shri Lalit, no active and specific role has been assigned to him in the
murder of Raghunath. Given the fact that the FIR and the evidence of
PW-2 to 13 (even as found by the High Court) contains many incorrect
facts, (for example, 6 ladies who were acquitted are also sought to be
roped in), and given the fact that there is enmity between the
deceased’s family and the accused, it is reasonable to say that, in any
case, accused no. 3 should be given the benefit of doubt. For all these
reasons, I would reverse the High Court judgment and acquit the two
accused before us.
………………………J. (R.F. Nariman)
New Delhi; March 30, 2017.
PC: In view of the disagreement between us, papers to be placed
before the Hon’ble Chief Justice of India to constitute an appropriate
bench to rehear the matter.