KHURSHID AHMED Vs THE STATE OF JAMMU AND KASHMIR
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.-000872-000872 / 2015
Diary number: 9332 / 2015
Advocates: SYED MEHDI IMAM Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 872 OF 2015
KHURSHID AHMED APPELLANT
VERSUS
STATE OF JAMMU AND KASHMIR RESPONDENTS
JUDGMENT N.V. RAMANA, J.
This appeal is directed against the judgment dated 11th
March, 2015 passed by the High Court of Jammu and Kashmir at
Jammu in Criminal Appeal No. 36 of 2012. By the said judgment,
the High Court reversed the order of acquittal passed by the
Principal Sessions Judge, Bhaderwah against the appellant, and
convicted him for the offences punishable under Sections 302/341
of the Ranbir Penal Code (hereinafter referred to as ‘RPC’) and
sentenced him to suffer imprisonment for life and to pay a fine of
Rs.1,000/- for the offence punishable under Section 302, RPC and
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to pay a fine of Rs.500/- for the offence under Section 341, RPC,
with the direction to realize the fine amount from his estate.
2. The brief facts, as culled out from the prosecution case
are that on 18th May, 2006 a shop keeper of hardware material,
namely, Arshad Sajad accompanied by his father Sajad Ahmed
Bhat (PW9) were going to their home after closure of shop in the
evening at about 5.30 p.m., while they were on their way, near
Masjid, the appellant herein intercepted them from the opposite
direction and started hurling abuses against them. When they
ignored his abuses and moved forward, the appellant attacked
Arshad Sajad on his head from behind with an iron rod. The injured
Arshad Sajad and his father then went to the clinic of one Ali Mohd.
(PW3) and on his advise they went to the Bhaderwah police station
and informed the police about the incident. Accordingly, FIR No. 53
of 2006 was registered against the accused—appellant for the
offences punishable under Sections 341/323, RPC. Police then sent
the injured to Sub District Hospital, Bhaderwah for treatment. As
his condition was deteriorating, for better treatment, he was being
3
shifted to Government Medical College, Jammu, but on the way, he
succumbed to the injuries.
3. Nisar Ahmed, S.H.O. of police station Bhaderwah—PW 14
took up the investigation, sent the body of the deceased for
postmortem, seized his clothes, inspected the spot, collected
samples of bloodstained earth as well as normal earth and prepared
site map (Ext. PW N.A.) and seizure memos. The accused—appellant
was arrested on 20th May, 2006 and one iron rod being the weapon
of assault has been recovered at his instance and sent it for
chemical examination. Having recorded statements of witnesses
under Section 161, Cr.P.C. the I.O. carried on the investigation in
which it was revealed that the motive behind the accused
assaulting the deceased was actually related to a prior tussle
between them during the daytime at the shop of the deceased over a
financial transaction. Allegedly, basing on the guarantee and
undertaking given by the accused—appellant, the deceased
supplied some G.I. sheets to one Gias-ud-Din. When the appellant
came to the shop of the deceased, he insisted the appellant to make
payment. Over that issue, there occurred a scuffle between the
4
appellant and the deceased. The passersby including Farid Iqbal
(PW1), Sajad Ahmed—father of the deceased (PW9), Abid Hussain
(PW10) and Amjad Hanif (PW12) got them separated. While leaving
the shop, the appellant declared that he will see the deceased
anytime, and in the evening when the deceased and his father
(PW9) were going to their home, the accused met them on the way
and assaulted the deceased on his head.
4. As the head injury resulted in the death of Arshad Sajad,
charge against the accused was altered for the offence under
Section 302/341, RPC and accordingly charge sheet was laid. The
accused pleaded not guilty and claimed to be tried.
5. At the trial, in its endeavour to prove the guilt of the
accused, prosecution had examined as many as 14 witnesses,
whereas the accused in his defence has examined one witness. The
trial Court after a full fledged trial, came to the conclusion that the
prosecution has failed to prove motive and the statement of sole
eyewitness (father of the deceased) stood uncorroborated with the
other witnesses, as the prosecution has failed to establish the guilt
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of the accused beyond reasonable doubt has acquitted the accused
from the alleged offences under Section 302/341, RPC.
6. Aggrieved by the order of acquittal passed by the trial
Court, the State of Jammu & Kashmir raised appeal before the High
Court. Upon adjudicating the same, the High Court has come to the
contrary conclusion and observed that the evidence of the sole
eyewitness (father of the deceased) was duly corroborated by oral,
documentary and expert evidence and by improperly rejecting the
same, the trial Court has committed grave miscarriage of justice.
Therefore, the High Court reversed the order of acquittal into
conviction for the charges under Section 302/341, RPC and
sentenced the accused—appellant as stated hereinabove. That is
how the accused is in appeal before this Court.
7. Before analyzing the evidence available on record and
going into the legal aspects of the same, we feel it appropriate to
first deal with the contentions advanced by the learned counsel on
either side.
8. Mohd. Aslam Goni, learned senior counsel representing
the accused—appellant has advanced his arguments strongly
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pointing out that in the entire case there were several lapses on the
part of prosecution which were ignored by the High Court, while
reversing the well considered judgment of the trial Court. Disputing
the genesis of FIR itself, learned senior counsel argued that as per
the prosecution, on 18.5.2006, oral report was given by the
deceased at 8.30 p.m. at police station, Bhaderwah about the
occurrence, based on which FIR was registered. According to I.O.—
Nisar Ahmed (PW14), he recorded the statement of deceased at 10
p.m. in the hospital. But, the said statement is missing in the main
file which was replaced with a statement in the handwriting of ASI
—Jan Mohd (DW1), who has not been examined as a prosecution
witness. The reason behind replacing the statement of I.O. with that
of ASI Jan Mohd is only with a view to implicate the appellant in the
crime.
9. It was further contended that despite there being no
proof of strong motive for the appellant to commit the offence, nor
there being any independent eyewitness to the incident, the fact
that only one injury has been suffered by the deceased, the High
Court should not have taken a different view to the one taken by
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the trial Court. The High Court should have dealt with the case with
high standard of presumption of innocence on the part of the
appellant. Supporting the decision rendered by the trial Court,
learned senior counsel relied on the judgments of this Court in
Rathinam @ Rathinam Vs. State of Tamil Nadu & Anr., (2011)
11 SCC 140, Bindeshwari Prasad Singh & Ors. Vs. State of
Bihar & Anr., (2002) 6 SCC 650 and Sunil Kumar Sambhudayal
Gupta & Ors. Vs. State of Maharashtra, (2010) 13 SCC 657,
submitted that interference by the High Court is not justified in the
present case inasmuch as there is no manifest error, perversity or
illegality in the trial Court’s judgment.
10. The learned senior counsel tried to impress upon this
Court that the evidence of PW9 i.e. father of the deceased, is not
trustworthy and he is an interested witness. Further, as a matter of
fact, it can be found from Page No. 64 of account (khata) that there
was nothing to establish that the accused stood as guarantor to pay
the sum due by Gias-ud-Din. Taking strength from the deposition of
PW9 that in 2007 one Villayat Goni paid him the amount due in the
name of Gias-ud-Din, it was argued that prosecution has failed to
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prove the motive and the alleged offence beyond reasonable doubt
for the reason that it was someone else who paid the due amount
but the prosecution had wrongly projected the accused as
guarantor and unnecessarily implicated the appellant in the case.
11. Relying further on the decisions of this Court in Shivaji
Sahabrao Bobade & Anr. Vs. State of Maharashtra, (1973) 2
SCC 793, State of U.P. Vs. Kishanpal & Ors., (2008) 16 SCC 73,
Nallabothu Venkaiah Vs. State of Andhra Pradesh, (2002) 7
SCC 117 and Jarnail Singh & Ors. Vs. State of Punjab, (2009) 9
SCC 719, learned senior counsel submitted that the High Court
ignored the important legal principles while convicting the accused,
who was already declared innocent and acquitted by the trial Court,
under Section 302, RPC the circumstances should be conclusive in
nature. The prosecution stated that at the time of occurrence, one
Aslam and Zakir were also there at the spot, but they were not
named as witnesses nor were they examined. Even the alleged
eyewitness, father of the deceased, has not exactly seen at whose
hands the deceased was injured. It can be found from his own
words that he was walking one meter ahead of the deceased and
9
when he turned back on hearing the cry of his son, the appellant
disappeared from there. In such situation, the prosecution case
solely based on the evidence of PW9 cannot be believed, as his
evidence is filled with assumptions and presumptions as well as
surmises and conjectures.
12. The next contention of the learned senior counsel is that
when the deceased was taken to hospital he was in complete
consciousness, but the attending Doctor did not adopt proper
course of treatment so as to save the life of the deceased. The
Doctor did not even advise for X-ray. In fact, the death of the
deceased should have been ascribed to medical negligence.
13. On the other hand, learned counsel appearing for the
State of Jammu & Kashmir, while supporting the judgment of the
High Court, submitted that there is enough material on record to
prove the guilt of the accused which is duly supported by the
evidence of witnesses and corroborated by the medical evidence.
Immediately after the occurrence, the deceased personally visited
the police station and apprised under what circumstances the
accused attacked him. Even within three hours after the
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occurrence, the I.O. recorded the statement of injured victim
(deceased) when he was sent to the hospital for treatment where the
deceased had further explained to the I.O. in detail about the
altercation took place during the day in connection with the
financial transaction for which the accused was a guarantor. When
there is direct evidence available on record in the form of statement
of the deceased himself and the statement of the eyewitness Sajad
Ahmed—father of the deceased (PW9), prosecution is no longer
burdened with proving motive. At the same time, it is also
immaterial to examine all the witnesses who carried the injured to
the hospital. Similarly, on the advice of Ali Mohammad (PW3) to
inform about the assault to police, when the deceased hurriedly
reached the police station, his focus would naturally be limited only
to the extent of informing the police about how he got injured and
to get immediate medical assistance, and it shall not be expected
from a seriously injured person to narrate whole episode at that
point of time. In such circumstances, the High Court has rightly
assessed the incriminating facts and circumstances and by a
prudent judgment, reversed the order of acquittal into conviction for
which the accused—appellant was liable as he had made an
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inhuman attack on the deceased merely for demanding to pay the
money for which he stood as a guarantor.
14. Having heard the learned counsel on either side, after
going through the material available on record, we would like to
deal with the contentions one after the other. The first and foremost
contention, the learned senior counsel appearing for the
accused-appellant advanced is with regard to the credence to be
attached to the FIR No. 53 of 2006 registered on 18.5.2006, we find
from the material on record that soon after the occurrence, the
deceased as well as his father—Sajad Ahmed (PW9) rushed to the
clinic of Ali Mohammad (PW3) for first aid, then on his advice they
went to the police station at about 8.45 p.m. and lodged an oral
complaint. Based on the same, FIR No. 53/2006 was registered and
investigation has been entrusted to Ved Raj 185, Head Constable.
This fact is affirmed by the testimonies of father of the deceased
(PW9), Ali Mohammad (PW3) and PW14—Nissar Ahmed, I.O.
According to PW3, on the day of occurrence, the deceased and his
father along with 2-4 persons visited his clinic seeking treatment to
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the injured/deceased whereupon without providing any treatment,
he advised them to go to the police station at first instance.
15. PW14—Nissar Ahmed, I.O. stated that the oral report was
written by munshi and he had put his signature on it (Parcha-53).
After completing that formality, he assigned the investigation to
Hawaldar Ved Raj. Then at the first instance, he had sent the
injured to hospital, and later on he visited the injured at about 11
p.m. in the hospital. Whereupon finding his condition to be serious,
he took up the investigation and recorded the statement of injured
and added offence under Section 307, RPC. He specifically
mentioned that the statement recorded under Section 161, Cr.P.C.
was not in his own handwriting but he has affixed his signature on
it. In our opinion, there is no doubt that the FIR was lodged in this
case on the basis of the oral complaint made by the deceased at the
police station which is a reliable document and made soon after the
incident. Time and again this Court has illustrated that the first
information report is not an encyclopaedia. It is not necessary that
it should contain each and every detail concerning the offence at
the time of lodging of FIR. Here in the present case, the informant
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who had received a severe head injury and accompanied by his
father (PW9), went to the clinic of PW3 and later to the police
station, would have been under great tension. Their mental
condition in such a situation can be visualised. In such a state of
mind, failure on their part to disclose the entire sequence of events
in the first information report is neither unnatural nor fatal to the
case of the prosecution. The trial Court has misconstrued the two
statements of the deceased, one given at the police station
immediately after the occurrence and the other, at the hospital
while his condition was deteriorating. We are of the view that the
subsequent statement of the deceased at the hospital as recorded
by the I.O. is duly corroborated by the evidence of PW9 and
absolutely there is no reason to disbelieve the same and the
contention in this regard is meritless.
16. Another argument advanced is that there was no motive
to commit the offence and in the absence of strong motive, the
appellant cannot be held guilty under Section 302, RPC. In the
present case, motive can be traced from the evidences produced by
the prosecution with regard to the prior incident that took place
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between the deceased and accused in connection with payment of
money over a transaction where the accused stood as a guarantor.
Because of the earlier scuffle, the subsequent incident has occurred
in which the accused hit the deceased with an iron rod due to
which the deceased lost his life. It is appropriate to observe that in
Halsbury’s Laws of England, 3rd Edition, with regard to ‘motive’, it is
stated that “the prosecution may prove, but it is not bound to prove
the motive for a crime”. ‘Motive’ is an emotion which compels the
person to do a particular act. But in all the cases, it will be very
difficult for the prosecution to prove the real motive. Motive is a
double edged weapon when there is a direct and reliable evidence
available on record, motive loses its importance. In a case of
circumstantial evidence, motive assumes greater importance than
in the case of direct evidence. In a case of direct and compelling
evidence, even assuming that no motive is attributed, still the
prosecution version has to be examined. As regards to the
importance of existence of motive in a criminal case, here it is
worthwhile to look at the ratio laid down by this Court in Shivaji
Genu Mohite v. State of Maharashtra, AIR 1973 SC 55:
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“In case the prosecution is not able to discover an impelling motive, that could not reflect upon the credibility of a witness proved to be a reliable eye-witness. Evidence as to motive would, no doubt, go a long way in cases wholly dependent on circumstantial evidence. Such evidence would form one of the links in the chain of circumstantial evidence in such a case. But that would not be so in cases where there are eye-witnesses of credibility, though even in such cases if a motive is properly proved, such proof would strengthen the prosecution case and fortify the court in its ultimate conclusion. But that does not mean that if motive is not established, the evidence of an eye-witness is rendered untrustworthy”.
17. In the light of the above, we have to examine whether the
prosecution was successful in proving the motive and what is the
evidence available on record to prove the alleged act of the accused.
In the instant case, according to PW9, the deceased had supplied
some G.I. tin sheets to one Gias-ud-Din and the accused stood as
guarantor for its payment. On the day of occurrence, when the
deceased demanded to pay the money from the accused, he got
annoyed and caught hold of the neck of the deceased and started
beating him by which some bruises also appeared on the right side
of his neck. At that point of time, Farid Iqbal (PW1), Amzad Hanif
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(PW12) and Abid Hussain (PW10) were present there and separated
them. The accused then threatened the deceased that he would see
him anytime. After the closure of shop, when deceased was going
home along with his father, on their way the accused holding an
iron rod in his hands, appeared from opposite direction, intercepted
their way and abused them. When they moved forward, the
accused hit the deceased on his head with the rod due to which he
fell down with bleeding. When PW9 responded to the cry of his son,
the accused disappeared from the scene. Thereafter they went to a
local doctor (PW3) for first aid and then reported the matter at
police station.
18. It is also evident from the record that the iron rod of 3
feet length and 8 centimeter circumference, used as weapon of
offence was recovered by the police at the instance of the accused
vide Ext. PW-MH I on 21.5.2006. The evidence of Mohd. Hafeez
(PW2) and Abid Hussain (PW10) also corroborate the testimony of
PW9 and prove the attack as PWs 2 & 10 having heard the same
from the deceased himself. PW10 has categorically deposed to have
witnessed the scuffle between the accused and deceased at the
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latter’s shop in the daytime, and also the threat given by the
accused. He further stated that the deceased was taken to the
hospital on his motor cycle and he accompanied the deceased
throughout till the last rites of the deceased. PWs 2 and 10 further
stated that they have also witnessed the recovery of weapon of
offence (iron rod) at the instance of accused, as the weapon was
recovered by the police in their presence. The said recovery of
weapon in the presence of PWs 2 & 10 and their depositions would
therefore corroborate and strengthens the case of prosecution.
19. We have also given our precise consideration to the
evidence of Dr. Raj Kumar—PW 13 who conducted postmortem on
the body of the deceased on 19th May, 2006. The postmortem report
(Annexure P/2) shows that the deceased sustained the following
injuries:
1. Lacerated wound bone deep 1.5 cm x 0.25 cm on left frontal parietal region (Stitched).
2. Three linear scratch marks on right side of neck each ½ cm. in length.
On internal examination, the Doctor found
1. Linear left temporal frontal region
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2. Extradural haematoma on left lamprey parietal region
3. Meiurages over left temporal lobe torn
4. Underlying left temporal parietal lobe lacerated
The Doctor opined that the cause of death was head injury resulted
by a blunt object within the duration of 12 hours. It was specifically
deposed by the Doctor in his evidence that the injuries found on the
body of the deceased were sufficient to cause death. It was further
revealed that while undergoing initial treatment at the hospital, the
deceased narrated to him that when he was going towards his
home, someone had assaulted. In his cross examination, the Doctor
made it clear that when the deceased was kept in observation, he
was in full senses and a specialist surgeon was also called.
Ambulance was also provided to shift the patient to GMC, Jammu
for providing better treatment. He could not detect the fracture of
left frontal parietal bone initially due to non-availability of X-ray,
but even if it was detected, it could be fatal, but in some cases if
specialized treatment is provided life could be saved. In our
considered view, the postmortem report and the evidence of Dr. Raj
Kumar (PW13) fully corroborates with the evidence of PW9.
19
20. Considering the evidence of other prosecution witnesses,
we find that Farid Iqbal (PW1), an independent witness, proved the
scuffle that took place at the shop of the deceased, and the angered
accused admonishing and threatening the deceased that he will see
him anytime. PW4—Nazir Ahmed, deposed that police had taken his
signatures at the time of postmortem on blank paper. However, he
proved to have received the dead body of the deceased (Ext.
PW-NH). PW5—Riyaz Ahmed also while proving the receipt of dead
body of the deceased, deposed that 20-25 days after the death of
deceased, police seized a register from the shop of deceased, to
which he was the witness. PW7—Mohammad Ramzan stated that
when he visited the hospital in the year 2006, the clothes were put
off from the body of the deceased in his presence. Accordingly he
witnessed the seizure of clothes of the deceased and put his
signature on the seizure memo (Ext. PW-MR). Mohd. Saleem (PW8)
also deposed that police seized the clothes of the deceased and he
had put his signature on the seizure memo. PW11—Ishteyaq Ahmed
and PW12—Amjad Hanif also supported the prosecution case in
toto.
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21. Upon considering the evidence of defence witness Jan
Mohd. (DW1), it appears that at the relevant time he was working as
ASI, he can very well write and read Urdu, whereas the I.O. (PW14)
could not write Urdu. Therefore, on the directions of I.O., he
prepared exhibits such as site plan (Ex. PW NA), seizure memo (Ex.
PW SH II), Fard Inkshaf (Ex. PW NH), Fard Baramdgi (Ex. PW NH I),
Fard Suprdnama (Ex. PW SH III), Fard Jama Talashi (Ex. PW NAV)
and statements of witnesses, in his own handwriting. In his
cross-examination, it has been revealed that he is a distinct relative
to the accused and educated only up to middle standard.
Investigation has not been carried out by him, but only on the
instructions of I.O. he drafted the memos wherein his integrity
remained doubtful as he tried to alter the prosecution case. In such
a case, we cannot give any weightage to his deposition.
22. It was contended that the accused was not at all a
guarantor to the alleged transaction and he had been unnecessarily
implicated in this case. In our view, there is no need for this Court
to go into the roots of the financial transaction to find out whether
the deceased, a smalltime merchant of hardware items, kept his
21
account books in proper order or not and who is debtor and who is
guarantor. Our concern is to see whether the accused has
committed the overt act that led to the death of deceased and
whether the accused is liable to be punished in accordance with
law. The trial Court appears to have misguided itself in appreciating
the evidence on record and acquitted the accused by ignoring the
material and legal aspects surrounding the case.
23. In view of the above discussion, we are of the considered
view that the direct oral evidence available on record coupled with
the medical evidence, points at the guilt of the accused and not
proving the motive for commission of the offence lost its significance
in the facts of the case.
24. The learned senior counsel submits that in the present
case, according to the prosecution, Sajad Ahmed, father of the
deceased (PW9) was the only person who was present at the scene
of offence at the time of occurrence. The entire case, therefore,
depends on the veracity of his evidence. PW9, being father of the
deceased, the appellant—accused had naturally made the allegation
that he is an interested witness and therefore his evidence is not
22
reliable. We are not able to appreciate such contentions. This Court
considered the aspect of truthfulness of an interested witness in
several cases. In Dalip Singh & Ors. v. State of Punjab, (1954) 1
SCR 145 it is observed:
“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 here 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”.
25. In Masalti v. State of U.P., (1964) 8 SCR 133 this Court
observed:
“There is no doubt that when a criminal Court has to appreciate evidence given by witnesses who are partisan or interested, it has to be very careful in weighing such evidence. Whether or not there are discrepancies in the evidence; whether or not the evidence strikes the Court as genuine; whether or not the story disclosed by the evidence is probable, are all matters which must be taken into account.
But it would, we think, be unreasonable to contend that evidence given by witnesses should be discarded only on the ground that it is evidence of partisan or interested witnesses. Often enough, where factions prevail in villages and murders are committed as a result of enmity between such
23
factions, criminal Courts have to deal with evidence of a partisan type.
The mechanical rejection of such evidence on the sole ground that it is partisan would invariably lead to failure of justice”.
26. There is no proposition in law that relatives are to be
treated as untruthful witnesses. On the contrary, reason has to be
shown when a plea of partiality is raised to show that the witnesses
had reason to shield actual culprit and falsely implicate the accused
[See : Harbans Kaur & Anr. v. State of Haryana, 2005 CriLJ
2199].
27. If the evidence of an eyewitness, though a close relative of
the victim, inspires confidence, it must be relied upon without
seeking corroboration with minute material particulars. It is no
doubt true that the Courts must be cautious while considering the
evidence of interested witnesses. In his evidence, the description of
the incident by PW9 clearly portrays the way in which the accused
attacked the deceased causing fatal head injury as propounded by
the prosecution. The testimony of the father of deceased (PW9) must
be appreciated in the background of the entire case.
24
28. In our opinion, the testimony of PW9 inspires confidence,
and the chain of events and the circumstantial evidence thereof
completely supports his statements which in turn strengthens the
prosecution case with no manner of doubt. We have no hesitation
to believe that PW9 is a 'natural' witness to the incident. On a
careful scrutiny, we find his evidence to be intrinsically reliable and
wholly trustworthy.
29. The argument that the evidence of PW9 cannot be
weighed with as he was walking one meter ahead of the deceased at
the time of incident and he cannot say that it was accused who hit
the deceased with iron rod, does not sound correct and it cannot be
given any weight considering the circumstance as a whole. It was
also contested that the eyewitness did not suffer any injury. It is not
necessary that to prove an offence, every eyewitness who had seen
the accused hitting the victim should also receive injuries. Such
contentions are meritless and do not fall for consideration.
30. When analyzing the evidence available on record, Court
should not adopt hyper technical approach but should look at the
broader probabilities of the case. Basing on the minor
25
contradictions, the Court should not reject the evidence in its
entirety. Sometimes, even in the evidence of truthful witness, there
may appear certain contradictions basing on their capacity to
remember and reproduce the minute details. Particularly in the
criminal cases, from the date of incident till the day they give
evidence in the Court, there may be gap of years. Hence the Courts
have to take all these aspects into consideration and weigh the
evidence. The discrepancies and contradictions which do not go to
the root of the matter, credence shall not be given to them. In any
event, the paramount consideration of the Court must be to do
substantial justice. We feel that the trial Court has adopted an
hyper technical approach which resulted in the acquittal of the
accused.
31. The learned counsel strenuously submitted that in an
appeal against acquittal, the scope of interference by the appellate
Court is very narrow and the High Court erred in interfering with
the well considered judgment of acquittal. It is appropriate to refer
Padam Singh v. State of U.P., (2000) 1 SCC 621, in which while
26
explaining the duty of the appellate court, this Court has expressed
thus:
“It is the duty of an appellate Court to look into the evidence adduced in the case and arrive at an independent conclusion as to whether the said evidence can be relied upon or not and even if it can be relied upon, then whether the prosecution can be said to have been proved beyond reasonable doubt on the said evidence. The credibility of a witness has to be adjudged by the appellate court in drawing inference from proved and admitted facts. It must be remembered that the appellate court, like the trial court, has to be satisfied affirmatively that the prosecution case is substantially true and the guilt of the accused has been proved beyond all reasonable doubt as the presumption of innocence with which the accused starts, continues right through until he is held guilty by the final Court of Appeal and that presumption is neither strengthened by an acquittal nor weakened by a conviction in the trial court.
32. The power of the appellate Court in an appeal against
acquittal is the same as that of an appeal against conviction. But,
in an appeal against acquittal, the Court has to bear in mind that
the presumption of innocence is in favour of the accused and it is
strengthened by the order of acquittal. At the same time, appellate
Court will not interfere with the order of acquittal mainly because
two views are possible, but only when the High Court feels that the
appreciation of evidence is based on erroneous considerations and
27
when there is manifest illegality in the conclusion arrived at by the
trial Court. In the present case, there was manifest irregularity in
the appreciation of evidence by the trial Court. The High Court
based on sound principles of criminal jurisprudence, has interfered
with the judgment of acquittal passed by the trial Court and
convicted the accused as the prosecution was successful in proving
the guilt of the accused beyond reasonable doubt.
33. In view of the foregoing discussion and a conspectus of
all the material would pave way to conclude that the prosecution
has proved the case beyond reasonable doubt and the appeal
preferred by the accused is bereft of any substance and accordingly
dismissed.
…………......................J. (N.V. RAMANA)
..................................J. (S. ABDUL NAZEER)
NEW DELHI, MAY 15, 2018.