KAMLAKAR Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE M.R. SHAH, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MR. JUSTICE M.R. SHAH
Case number: Crl.A. No.-001432-001432 / 2012
Diary number: 2285 / 2012
Advocates: R. C. KOHLI Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1432 OF 2012
Kamlakar .…Appellant(s)
Versus
State of Maharashtra ….Respondent(s)
J U D G M E N T
A.S. Bopanna,J.
1. The appellant herein was arrayed as accused No.1 in the
proceedings before the Sessions Case No.87 of 2005. Along with
the appellant, five other accused, namely, accused Nos. 2 to 6
were also charged of the offences under Sections 147, 148 and
302 read with Section 149 of the Indian Penal Code on the
allegation that the accused persons were the members of an
unlawful assembly and pursuant to the common object, had
committed riot and armed with deadly weapon like ‘katti’
committed murder of one Dhammanand, on March 13, 2005 at
about 00.15 Hrs at Dhanegaon. The accused did not plead guilty
of the charge and had sought that he be tried. The proceedings
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was accordingly held in the Sessions Court at Nanded.
2. The learned Sessions Court having considered the matter in
detail, through its judgment dated August 16, 2006 has convicted
the appellant herein for the offence punishable under Section 302
of Indian Penal Code and the appellant was sentenced to suffer life
imprisonment and pay the fine of Rs.1,000/-, in default thereof, to
suffer rigorous imprisonment for three months. He was, however,
acquitted of the charge under Section 147, 148 of Indian Penal
Code. The accused Nos. 2 to 6 were, on the other hand, acquitted
of all the charges. The appellant herein, therefore, claiming to be
aggrieved by the said judgment dated August 16, 2008 passed by
the Sessions Court was before the High Court of Judicature at
Bombay, Aurangabad Bench, in Criminal Appeal No.814 of 2006.
The State of Maharashtra being aggrieved by the acquittal of the
accused Nos.2 to 6 had also assailed the judgment dated August
16, 2008 to that extent in Criminal Appeal No.683 of 2008. The
High Court through its judgment dated August 14, 2009 has
dismissed both the appeals by confirming the judgment passed by
the Sessions Court. Insofar as the challenge to the judgment of
the Sessions Court by the State of Maharashtra, the same has
attained finality. The accused No.1 who was the appellant before
the High Court, is before this Court in the present appeal. The
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delay of 797 days was condoned on January 30, 2012 and leave
was granted on September 14, 2012. In the above background,
the conviction ordered by the Sessions Court and upheld by the
High Court in holding the accused No.1 alone guilty of the charge
would arise for consideration in this appeal.
3. In that background, we have heard Shri Amit Sharma,
learned counsel for the appellant, Shri Nishant R. Katneshwarkar
learned counsel for the respondent State and perused the appeal
papers.
4. The brief facts leading to the present situation is that all the
accused persons being residents of Dhanegaon were in a meeting
of Mahila Alpa Bhachat Gat near Bouddha Mandir wherein the
complainant of the present incident, namely, Baburao, Kailash
and others were also present. During the meeting on March 12,
2005 at about 9.00 p.m. the electric supply went off all of a
sudden. The appellant Kamlakar, is stated to have enquired with
Kailash alleging that he was the cause for disconnection of electric
supply, which led to exchange of abuses between the said Kailash
and the appellant Kamlakar. The appellant pushed Kailash who
sustained injuries on his person. At about 10.00 p.m., Sheshrao,
the father of Kailash accompanied by Kailash went to Baburao
who is the uncle of Dhammanand and lodged a complaint at
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Nanded (Rural) Police Station. The said incident lead to a
situation where the accused raised an issue as to why such
complaint was lodged and on having enquired with the
Dhammanand why his brother Kailash started the quarrel, asked
Dhammanand to accompany them to settle the dispute amicably.
In that backdrop, at about 00.15 a.m. on March 13, 2005 the said
Baburao (PW-1), Rashtrapal (PW-8) and others went to the house
of Dilip i.e., accused No.3. The accused Nos.5 and 6 were
standing at the door and prevented them from entering the house
and pushed them. The accused No.2 - Keshav, accused No.3-
Dilip and accused No.4 - Digambar are stated to have caught hold
of Dhammanand in the house of Dilip and accused No.1 Kamlakar
who was armed with ‘katti’ inflicted the blow with the ‘katti’ on the
neck of Dhammanand due to which Dhammanand died on the
spot instantaneously. The said persons had thereafter rushed
towards the complainant Baburao (PW-1) and Rashtrapal (PW-8)
to assault them but they fled away and went to Nanded (Rural)
police station and lodged the complaint. The same was registered
as C.R.No.55 of 2005 and further investigation was held and the
charge sheet was filed.
5. Though the incident had occurred in the said manner and
the allegation was against all the accused as already noticed
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above, except the appellant-accused No.1, the remaining accused
have been acquitted. The judgment passed by the Sessions Court
and confirmed by the High Court in so far acquitting accused
Nos.2 to 6 has attained finality and as such the role of the said
accused need not be adverted to in this appeal.
6. In the above backdrop, the consideration required to be
made herein is as to whether the concurrent judgments passed by
the Sessions Court and the High Court in so far convicting the
accused No.1, namely, the appellant herein is justified. The
learned counsel for the appellant while assailing the judgment
would contend that the story of the prosecution that the appellant
had committed the murder of Dhammanand cannot be accepted.
In that regard, it is contended that even though the evidence of
Shri Baburao (PW-1) and Shri Rashtrapal (PW-8) is considered by
both the Courts as that of the eye witnesses to the incident the
same is not reliable, It is contended that the said witnesses in
cross-examination have stated that they have not seen the carpet
spread on the cot and that the wooden cot shown in the map of
the spot panchnama is not visible unless one is to enter inside the
house of accused Dilip. In that view, it is contended by him that
there is no possibility of the said witnesses having seen the
commission of murder by the appellant. It is his further
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contention that the recovery of the weapon used in commission of
the crime is not also satisfactorily established and, in that
circumstance, the entire consideration made by the Sessions
Court as also the High Court is not justified. The learned counsel
for the respondent, on the other hand, has taken us through the
record including the judgments passed, to point out that a
detailed consideration has been made with regard to the role of
the appellant and in that circumstance, both the Courts have
arrived at the appropriate conclusion which does not call for
interference.
7. In the present facts, with regard to the death of
Dhammanand , after the incident, the inquest panchnama was
prepared and the dead body was sent to the Civil Hospital Nanded
for post mortem examination. Dr. Naresh Zanjhal who performed
the autopsy on the dead body was examined as PW-11 and the
post mortem notes was marked as Exh.76. He has indicated the
cause of death as “haemorrhagic shock due to chop wound over
neck”. The same would indicate that it was a homicidal death.
The blood-stained clothes of the deceased and also blood stained
‘katti’ was recovered at the instance of the appellant from his
house in the presence of panchas under the memorandum
panchnama which are marked as Exhibits 39 and 40, which was
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in the presence of Subhash Waghmare (PW-13). The same had
been sent to the Regional Forensic Laboratory, Aurangabad and a
report had been obtained. In that circumstance, when the
weapon used for committing the offence had been recovered in the
manner known to law and the appropriate reports were also
obtained, the contention on behalf of the appellant that the
recovery of the weapon is not believable cannot be accepted.
8. Insofar as the evidence of eye witnesses, namely, Baburao
(PW-1) and Rashtrapal (PW-8) the same indicates that the entire
sequence of the events as contained in the complaint have been
stated. It is no doubt true that PW-1 in his cross-examination
had stated that the wooden cot in the map i.e., the spot
panchnama is not visible unless one enters into the house of the
accused No.3 Dilip. He has also stated that the victim
Dhammanand was killed on the spot by the Kamlakar by inflicting
blow with’ katti’. Further, the said witness has also been chased
with intention to attack. As rightly taken note by the Sessions
Court as well as the High Court, that even if it is assumed that
the accused Nos.5 and 6 were at the door and had prevented
Baburao (PW-1) and Rashtrapal (PW-8) at entrance of the door of
the house of accused No.3 - Dilip, it would only indicate that they
were standing at the threshold of the entrance to the house and in
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such circumstance there was every possibility of witnessing the
occurrence of the incident in the house of the accused.
Furthermore, all other aspects relating to the earlier sequence of
events which had led to the incident having occurred in the house
of Dilip is taken note and when the appellant as also the deceased
were inside the house and in the circumstance the death on the
spot had occurred, the death in the manner as contended by the
prosecution and spoken to by PW-1 and PW-8 is to be accepted.
Further the said witnesses PW-1 and PW-8 were also chased by
the appellant from the very spot where the incident occurred.
That apart, the ‘katti’ was recovered and the forensic report also
supported the case of the prosecution.
9. In that circumstance, having reappreciated the evidence to
the extent it is required and a detailed perusal of the judgment
passed by the Sessions Court as also the High Court would
indicate that both the Courts have adverted to the evidence in
detail and have ultimately arrived at the conclusion. In such
circumstances, when the concurrent judgment based upon the
evidence have found the appellant to be guilty of the charge
alleged against him in committing the murder and had convicted
him under Section 302 of the Indian Penal Code, we see no other
reason to take a different view.
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10. Accordingly, the appeal being devoid of any merit, stands
dismissed.
……………………….J. (M.R. SHAH]
……………………….J. (A.S. BOPANNA]
New Delhi, May 31, 2019