KHUSHWINDER SINGH Vs THE STATE OF PUNJAB
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE S. ABDUL NAZEER, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE M.R. SHAH
Case number: Crl.A. No.-001433-001434 / 2014
Diary number: 18700 / 2014
Advocates: VISHNU SHARMA Vs
JASPREET GOGIA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1433-1434 OF 2014
Khushwinder Singh .. Appellant
Versus
State of Punjab .. Respondent
J U D G M E N T
M. R. Shah, J.
1. Being aggrieved and dissatisfied by the impugned judgment and
order dated 20.09.2013 passed by the High Court of Punjab and
Haryana at Chandigarh in Murder Reference No. 3 of 2013 with
Criminal Appeal No. D-385-DB of 2013, by which the High Court has
affirmed the death penalty imposed by the learned Sessions Court, by
affirming the judgment and order passed by the learned Sessions Court,
Fatehgarh Sahib dated 15.03.2013, consequently convicting the
2
appellant-accused for the offence punishable under Section 302 IPC,
the original accused has preferred the present appeals.
2. The case of the prosecution as per the statement of PW-5 –
Jasmeen Kaur – original Complainant was that she was married with
Rupinder Singh S/o Jeet Singh of village Bhojewal in the year 2005.
Two children, the elder son namely Jaskirat Singh, aged about seven
years and a daughter namely Prabhsimran Kaur aged about six years
were born from the said marriage. Since the atmosphere in the family
of the in-laws of the complainant was not good, complainant Jasmeen
Kaur along with her husband and children had been living at her natal
place at village Mukandpur for the last about six years prior to the
occurrence. Gurinder Singh @ Babbu, brother of Jasmeen Kaur used
to consume liquor in excess. He was dissuaded by the family from
doing so and was also made to understand in this regard. Thereafter,
Manjit Kaur, wife of the accused Khushwinder Singh, R/o village
Suhavi, Police Station Khamanon, who is the daughter of maternal
uncle of the complainant, came to see her along with the accused.
The latter informed the family of the complainant that he knew one
‘Baba’ (holy man) who lives in their area, who can make person get rid
of their habit of drinking permanently. The accused further informed
that he also knew one travel agent, who could send Rupinder Singh,
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husband of the complainant, abroad. Thereafter, the accused along
starting visiting the house of the complainant. About three months
prior to the incident, the accused came to the house of the complainant
and informed that he had made arrangements with an agent for
sending Rupinder Singh to Canada. He demanded Rs.2,00,000/- and
the passport of Rupinder Singh. He also informed that the remaining
amount of Rs.14,00,000/- was to be paid on getting visa. Thereupon,
the family of the complainant pledged their gold ornaments with the
goldsmith and borrowed Rs.2,00,000/- which, along with the passport
of Rupinder Singh, were handed over to the accused. The accused
further informed the complainant’s family that the job would be done
within two months. The accused further informed that he had also got
in touch with ‘Baba’ (holy man) to enable Gurinder Singh to give up his
habit of drinking and, for that purpose, the complainant’s family would
have to offer “Dhala” (offering certain pulses, rice etc. in running water).
2.1 On this, in the evening of 25.06.2012 at about 06.00 p.m., the
accused came to village Mukandpur to the house of the complainant in
his car and informed the family of the complainant that “Dhala” was to
be offered on the night at about 02.30 a.m. and, for this purpose, the
accused made Paramjit Kaur – mother, Gurinder Singh @ Babbu –
brother and Rupinder Singh – husband of complainant respectively to
accompany him. Gurinder Singh, father of the complainant, also
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accompanied them as he was to pay obeisance at Gurudwara Rara
Sahib. Then, on 26.06.2012 at about 11.30 a.m. the accused came
back in his car to village Mukandpur and informed the complainant
that Gurinder Singh, Paramjit Kaur and Rupinder Singh had been left
with ‘Baba ji”. In the evening, the complainant should accompany him
to the ‘Baba” for offering “Dhala”.
2.2 On 26.06.2012 at about 6.30 p.m., the complainant Jasmeen
Kaur, along with her father Gurmail Singh, son Jaskirat Singh and
daughter Prabhsimran Kaur accompanied the accused in his Maruti car
bearing no. PB-10AM-9371. On the way, the accused informed that he
had received a phone call from “Baba ji” that Gurinder Singh would
permanently get rid of his drinking habit, but in turn Gurmail Singh,
father of the complainant, would have to take a drink. On this,
Gurmail Singh got into a fix, as he in fact never used to drink liquor,
but he under compulsion agreed to consume liquor. Thereafter, on the
way, the accused purchased a half liquor bottle and gave to Gurmail
Singh, father of the complainant, for drinking. He gradually consumed
the half liquor bottle. Thereafter, the accused took some rounds and
got the complainant, her children and Gurmail Singh towards the canal
ahead of Bassi Pathana, where he turned his car to towards the bridge
of the canal on its bank an informed the complainant that they were to
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first offer “Dhala”. On this, at about 09.30 p.m., complainant Jasmeen
Kaur and her father Gurmail Singh got down from the car and the
children kept sitting in the car. They came to the bank of the canal
and when they were to offer “Dhala” in the running water, the accused
pushed both of them in the canal and, on this, both of them fell in the
canal. Jasmeen Kaur, however, fell on one side of the canal near the
edge and she, therefore, started to save herself. At some considerable
distance, she was able to catch an iron bar, which had been fixed in the
canal and from there, she came out of the canal and by coming along
the canal she disclosed the entire occurrence to the official of the canal
department who were present there. They further informed it to the
parental family of the complainant at village Mukandpur. They, along
with the complainant, also searched for her father and children, but she
could not get to know anything about them. The place of occurrence
was near the bridge of Bhakra canal of village Thablan.
2.3 The complainant had a firm belief that the accused by cheating
their entire family on a false pretext had thrown her husband
Rupinder Singh, her brother Gurinder Singh, mother Paramjit Kaur,
son Jaskirat Singh and daughter Prabhsimran Kaur had been illegally
detained somewhere or they had been thrown in the canal. The
complainant further alleged that, along with her, her father Gurmail
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Singh was also thrown in the canal by the accused and the accused
had killed him so that his dead body may be untraceable. The
complainant further informed in her statement that they had sold
their land for Rs.37,00,000/- and that money was lying at their home
and the accused only knew about it. The accused, therefore, had
finished her entire family as he wanted to misappropriate the amount
of Rs.37,00,000/-. The accused carried out this exercise by keeping
the entire family in deceit. The complainant requested that action be
taken against the accused and they be imparted justice. The
complainant had given her statement in the present of her brother
Jang Bahadur Singh. She had heard her statement and it was
correct. She signed her statement in Punjabi, which was affirmed by
Jang Bahadur Singh and was attested by SI Shamsher Singh, SHO,
Police Station Basi Pathana.
2.4 The said statement – Ex. P5 ibid of Jasmeen Kaur complainant
was recorded by Shamsher Singh, SI (PW-7) who read over and
explained the contents thereof to her and the complainant after
admitting the genuineness and correctness thereof, signed the same.
Later, Shamsher Singh, SI put his endorsement Ex.P9 thereon, to the
effect that 27.06.2012 he had received a telephonic message in the
police station that some persons had been thrown in the canal.
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Thereupon, he accompanied by other police officials visited the Bhakra
main line near the bridge at village Thablan, where several persons
had gathered along the canal bank. The complainant got her
statement recorded. Endorsement Ex.P9 was completed on
27.06.2012 at 11.30 a.m. The statement was sent to police station
Bassi Pathana through Constable Sikander Singh. On the basis of the
said statement Ex.P5, formal FIR Ex.P10 for the offences under
Sections 302, 307 and 201 of the IPC was registered against the
accused.
3. That, thereafter the Investigating Officer commenced the
investigation and recorded the statements of the concerned witnesses
and also collected the incriminating material. The Investigating Officer
set out for search of the accused and recorded the statement of one
Manjit Singh, resident of Village Nogawan, who was the Ex-Sarpanch
and informed the Investigating Officer that the accused came to him on
the morning of 27.06.2012 and told him that he had thrown his
relations Gurinder Singh, Rupinder Singh, Paramjit Kaur, Gurmail
Singh, Prabhsimran Kaur, Jasmeen Kaur and Jaskirat Singh in the
Bakhra Canal. That, thereafter the Investigating Officer arrested the
accused. On being interrogated, he made some disclosers to the police,
including that he had stolen Rs.36,70,000/- from the house of Gurmail
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Singh and he had concealed the money in his house in a bag which was
lying in the almirah of his house. His disclosure statement was
recorded, signed by the accused and witnessed by ASI Kaur Singh. It
was attested by Shamsher Singh S.I. The accused then accompanied
the police to his house and led them to the almirah from where
Rs.36,70,000/- contained in a bag were recovered. Recovery memo was
prepared. Thereafter, the investigating team visited the place of
incident where the victims were thrown in the canal. A supplementary
statement of the complainant was recorded wherein she disclosed the
theft of her ornaments and money. That, one by one, the dead bodies of
the victims were found. The Investigating Officer collected the medical
evidence. The autopsy on the dead bodies of the victims was done by
the concerned doctors. During the course of the investigation and on
the basis of the statement made by the accused during interrogation,
the Chappals and shoes of the victims were found/recovered. That,
during interrogation, the appellant made a statement that on
26.06.2012 in the morning, he administered sleeping pills Anzilum 05
along with “mishri” (Sugar) to Rupinder Singh, Gurinder Singh and
Paramjit Kaur before offering “Dhala” and empty strips lying in the
envelope were kept concealed underneath the driver seat of a Maruti car
and he could get those recovered. His disclosure statement was
recorded, that was signed by him and witnessed by ASI Harjit Singh
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and HC Balbir Singh. That, thereafter the Investigating officer
recovered those strips from the car parked in the police station. The
Investigating Officer prepared parcel of this article and sealed the same.
4. That, on 01.08.2012, the complainant Jasmeen Kaur came at the
police station and asked for recording her statement under Section
164 CrPC She was taken to the court of Chief Judicial Magistrate,
Fatehgarh Sahib, where the Investigating Officer moved an application
for recording the statement of the complainant Jasmeen Kaur under
Section 164 CrPC. Her statement was recorded by the learned Chief
Judicial Magistrate, Fatehgarh Sahib.
4.1 After completion of the investigation, the Station House Officer of
the Police Station, Bassi Pathana filed the police report under Section
173 CrPC before the learned Magistrate to the effect that the Appellant
accused has committed offences punishable under Sections 302, 201
and 307 of the IPC.
4.2 On presentation of the police report, the copies of the documents,
as required under Section 207 CrPC, were furnished to the accused.
The case was committed by the learned Magistrate to the learned
Sessions Court vide order dated 29.09.2012 as the offences were
10
exclusively triable by the Court of Session. That the learned Sessions
Judge, Fatehgarh Sahib framed the charge against the accused for the
commission of the offences punishable under Sections 264, 302, 201
and 380 of the IPC. The accused pleaded not guilty and claimed trial
and therefore he came to be tried by the learned Sessions Court for
the aforesaid offences.
4.3 To prove the case against the accused, the prosecution led oral
as well as the documentary evidence. The prime witnesses examined
by the prosecution are as under:
PW-5 JASMEEN KAUR
Complainant
PW-7 SHAMSHER SINGH
SI
PW-8 JANG BAHADUR
EX-SARPANCH (of village Mukandpur)
PW-11 KAUR SINGH
ASI
PW-14 RAJINDER SINGH
REGULATION BELDAR, Punjab Irrigation
Department
Through the aforesaid witnesses, the prosecution also brought on
record the incriminating material against the accused.
5. After closure of the prosecution evidence, the statement of the
appellant-accused was recorded under Section 313 CrPC and the
substance of the evidence appearing against him was put to him. He
11
denied the allegations of the prosecution. He pleaded innocence and
the false implication in the case. He also further stated that Gurinder
Singh @ Babbu, brother of the complainant Jasmeen Kaur was
addicted to alcohol and therefore Jasmeen Kaur was staying with her
parents. That her entire family was under tension. That her brother
Gurinder Singh under the influence of liquor threw the entire family in
the canal and later on Gurinder Singh commit suicide. It was stated
that Jasmeen Kaur made a false complaint to the police to save
herself.
5.1 The appellant-accused was called upon to enter in defence, but
he closed the same without examining any defence witness.
6. After hearing both sides, as also after appreciating the entire
evidence on record, both oral as well as documentary, learned
Sessions Court convicted the appellant-accused for offences
punishable under Sections 302, 307, 364, 201 and 380 of the IPC.
That the learned Sessions Court imposed the death sentence for the
offence punishable under Section 302 IPC. Learned Sessions Court
also imposed other punishments for the other offences for which he
was convicted. Learned Sessions Court also passed an order that all
the sentences to run consequently. The accused made a reference to
the High Court which was numbered as Murder Reference No. 3 of
2013. The accused also preferred an appeal before the High Court
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challenging the judgment and order passed by the learned Sessions
Court convicting him for the aforesaid offences.
6.1 By the impugned judgment and order, the High Court has, on
re-appreciation of the entire evidence on record and by a well-reasoned
judgment, has confirmed the conviction and sentence passed by the
learned Sessions Court, including the death sentence. Hence, the
present appeals before this Court.
7. The learned counsel appearing on behalf of the
appellant-accused has vehemently submitted that, in the facts and
circumstances of the case, both the learned Sessions Court as well as
the High Court have materially erred in holding the appellant-accused
guilty for the aforesaid offences.
7.1 It is vehemently submitted by the learned counsel appearing on
behalf of the appellant-accused that the High Court has not properly
appreciated and/or considered and/or re-appreciated the entire
evidence on record while confirming the findings recorded by the
learned Sessions Court holding the appellant-accused guilty for having
committed the murder of six persons.
7.2 It is vehemently submitted by the learned counsel appearing on
behalf of the appellant-accused that the High Court has not properly
appreciated and/or considered the fact that it is a case of material
contradictions, more particularly, the depositions of PW-5 and the
13
other witnesses examined by the prosecution. It is submitted that
there are material contradictions in the depositions of PW-5 and other
prosecution witnesses with respect to the registration of the FIR and
the arrival of the police at the spot and, more particularly, the time at
which the police reached the spot. For the aforesaid, the learned
counsel appearing on behalf of the appellant-accused has taken us
through the depositions of PW-5, PW-14, PW-7, PW-8 and PW-11.
7.3 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that there are material contradictions
in the oral evidence between PW-5, PW-7, PW-8, PW-11, PW-14 and
PW-17 which shall weaken the prosecution case and therefore the
same benefit must go to the accused as it can be said that the
prosecution has failed to prove the case against the accused beyond
reasonable doubt.
7.4 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that it is a case of planting of false
witnesses; planting of recoveries (cash and keys disclosure statement
under Section 37 of the Evidence Act of the accused and the memo of
recovery of cash and keys) as there are material contradictions
between PW-5, PW-7, PW-9 and PW-11.
7.5 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that the recovery of cash and keys has
14
been planted by the prosecution. It is submitted that, in the
cross-examination of PW-7, SI Sharsher Singh has categorically stated
that before 02.07.2012 the accused had not disclosed as to where he
had kept concealed the money. It is submitted that in the
cross-examination PW-7 has stated that during remand the house of
the accused was searched for three times. It is submitted that,
despite the above, nothing was found from the house of the accused
when it was searched earlier.
7.6 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that it is also a case of planting of
recoveries (ornaments disclosure statement under Section 27 of the
Evidence Act of Harjit Singh, ASI and Head Constable Balwinder
Singh) as there are material contradictions between PW-5, PW-7, PW-9
and PW-11. It is submitted that though PW-5, PW-7 and PW-9 stated
with respect to the recovery of ornaments from the Petti lying at the
house of the accused, in the entire Chief and in cross-examination,
PW-11 nowhere tells about the recovery of ornaments from anywhere
at any point of time.
7.7 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that even it is a case of planting of
recovery of Anzilum 0.5mg tablets, memo of disclosure of statement
under Section 27 of the Evidence Act of ASI Harjit Singh and Head
15
Constable Balbir Singh and the recovery memo of six empty strips of
tablets Anzilum 0.5 mg tablets. It is submitted that there are
material contradictions on the aforesaid recoveries.
7.8 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that the strips of the tablets were
recovered from the Maruti car which was kept parked in the police
station. It is submitted that, therefore, there are all possibilities of
planting of recovery of Anzilum 0.5 mg tables. It is submitted that the
strips were planted later on to show the accused might have
intoxicated the victims.
7.9 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that, in the report of the chemical
analyser Ex. P-44, no poison has been detected in the contents of Ex. I
to V. It is submitted that no poison was detected in the contents sent
to the chemical analyser. It is submitted that, in any case, the
contents of the Anzilum tablets cannot be said to be poisonous.
7.10 It is further submitted by the learned counsel appearing on
behalf of the appellant-accused that motive attributed by PW-5 and
the prosecution for the accused to commit the offences and to kill the
family members of PW-5 is not at all believable. It is prayed therefore
to acquit the accused for the offences for which he has been convicted.
16
7.11 In the alternative, it is submitted by the learned counsel
appearing on behalf of the appellant-accused that this is not a case of
capital punishment and, therefore, without prejudice to his
submissions made hereinabove, it is prayed to commute the death
sentence to life imprisonment.
8. The present appeals are vehemently opposed by the learned
counsel appearing on behalf of the State.
8.1 It is vehemently submitted by the learned counsel appearing on
behalf of the State. It is submitted that, in the present case, the
prosecution has successfully proved the case against the accused
beyond reasonable doubt. It is submitted that on appreciation and
re-appreciation of the entire evidence on record, both the learned
Sessions Court as well as the High Court have rightly held the accused
guilty for having killed the six persons. It is submitted that therefore
the findings recorded by the learned Sessions Court and confirmed by
the High Court are on appreciation of the evidence, which are neither
perverse nor contrary to the materials on record.
8.2 It is further submitted by the learned counsel appearing on
behalf of the State that the present case of the prosecution is based on
the eye-witness of the complainant PW-5 Jasmeen Kaur, which is also
a substantial evidence and the evidence of last seen.
17
8.3 It is vehemently submitted by the learned counsel appearing on
behalf of the State that, in the present case, PW-5 is the unfortunate
eye-witness who has seen her entire family being killed by the
accused. It is submitted that she is the witness who has seen the
accused last seen with the deceased. It is submitted that PW-5 is the
witness to the deceased Gurinder Singh – brother, mother Paramjit
Kaur and husband Rupinder Singh leaving in the company of the
accused on 25/26.06.2012 at about 2.30 am and thereafter these
three persons were not seen alive by anyone. Rather dead body of
Gurinder Singh was found by the police on 29.6.2012. It is submitted
that, therefore, the prosecution has been successful in proving the
accused last seen together with the deceased Gurinder Singh, Paramjit
Kaur and Rupinder Singh.
8.4 It is further submitted by the learned counsel appearing on
behalf of the State that on 26.06.2012, the complainant PW-5 along
with her father Gurmail Singh and her two children aged seven and
eight years respectively left in the car of the accused for offering prayer
in the running water of Bhakra main canal near village Thablan
bridge. It is submitted that, as stated by PW-5 in her deposition, at
about 9.30 p.m., when PW-5 along with her father came out of the car
to offer prayer in the running water while her children kept sitting in
the car, the accused pushed PW-5 and her father in the canal.
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However, PW-5 came out of the canal with the help of an iron bar in
the canal. PW-5 immediately narrated the occurrence to some
employees of canal department present there – PW-4 Rajinder Singh.
8.5 It is further submitted by the learned counsel appearing on
behalf of the State that the fact that PW-5, Gurmail Singh and her two
children aged seven and eight years respectively were with the accused
in the Maruti car, has been corroborated by PW-8 Jang Bahadur.
8.6 It is further submitted by the learned counsel appearing on
behalf of the State that, as such, there are no material contradictions
on the registration of the FIR and arrival of the police on the spot, as
contended/submitted on behalf of the accused. It is submitted that
PW-5 and PW-7 have fully supported each other on the police arriving
at the spot and the registration of the FIR.
8.7 It is further submitted by the learned counsel appearing on
behalf of the State that, in the present case, as such, there are
recoveries of money and ornaments which have been recovered from
the house of the accused. It is submitted that recoveries were done at
the instance of the accused himself. It is also submitted that the
recovery of the ornaments and cash has been established and proved
by the prosecution beyond doubt.
8.8 It is further submitted by the learned counsel appearing on
behalf of the State that even the recovery of Anzilum 0.5mg tablets
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from the Maruti car of the accused has been established and proved
by the prosecution by leading cogent evidence.
8.9 It is further submitted by the learned counsel appearing on
behalf of the State that, in the present case, even the motive has been
proved beyond all doubts that the crime is committed for theft of
Rs.37,00,000/- and ornaments and that the accused planned
meticulously to wipe out the entire family. It is submitted that as the
accused was aware that he will not be able to kill all the seven
members of the family at one time and, therefore, he took them in two
stages and killed them in two instalments. It is submitted that,
therefore, both the Courts below have rightly held the accused guilty
for having killed six persons out of seven members of a single family
and has rightly imposed the capital punishment.
8.10 It is further submitted by the learned counsel appearing on
behalf of the State that, in the facts and circumstances of the case and
the manner in which the accused killed six innocent persons, out of
seven members of a family, and that too, in a pre-planned manner and
in two instalments, the aggravating circumstances are in favour of the
capital punishment. Therefore, it is prayed to confirm the capital
punishment/death sentence imposed by the learned Sessions Court
and confirmed by the impugned judgment of the High Court.
20
9. Heard learned counsel appearing on behalf of the respective
parties at length. We have scanned the entire evidence on record,
both oral as well as documentary evidence. We have minutely
considered and gone through the entire evidence on record, as it is a
case of capital punishment and death penalty awarded by the Courts
below.
9.1 Having heard the counsel for the respective parties and having
scanned/gone through the entire evidence on record, and the findings
recorded by the learned Sessions Court and confirmed by the High
Court, we are of the opinion that the findings recorded by the learned
Sessions Court and confirmed by the High Court are on appreciation
of the evidence, which are neither perverse nor contrary to the
evidence on record.
9.2 It is required to be noted that, in the present case, six persons
out of seven members of a family have been killed by the accused. It
is required to be noted that even PW-5 was also thrown into the canal
by the accused along with her father Gurmail Singh and her two
children aged seven and eight years. However, she could survive and
come out of the canal with the help of an iron bar in the canal.
Therefore, she is the eye-witness to the incident of having pushed
along with Gurmail Singh into the canal.
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9.3 The accused was last seen together with the deceased Gurinder
Singh, Paramjit Kaur and Rupinder Singh on 25/26.06.2012 at about
2.30 a.m. That, thereafter, the aforesaid three persons were not seen
alive by anyone. That the dead body of Gurinder Singh was found by
the police on 29.06.2012. The deposition of PW-5 having seen the
accused last together with the aforesaid three persons, has been
established and proved by the prosecution by leading cogent evidence
and examining PW-8 Jang Bahadur, ex-Sarpanch of village
Mukandpur.
9.4 The prosecution has proved the case against the accused by
leading cogent evidence and examining PW-5, the eye-witness; PW-14,
an employee of the canal department, who is an independent witness
to whom PW-5 narrated the entire occurrence which was first in time;
PW-8 the ex-Sarpanch; PW-9 Manjit Singh before whom extra-judicial
confession was made and also by examining several police witnesses,
including PW-7, the investigating officer Sharsher Singh. Having gone
through the entire deposition of the aforesaid witnesses minutely, we
are of the opinion that, by and large, they have supported the case of
the prosecution. In fact, both the learned Sessions Court and the High
Court have considered in detail the so-called contradictions pointed
out by the defence. Both the Courts below have rightly observed that
22
there might be minor contradictions, but they are not fatal to the
prosecution case and/or they will not make the prosecution case false.
10. As held by this Court in a catena of decisions, minor
discrepancies are not to be given undue emphasis and the evidence is
to be considered from the point of view of trustworthiness. The test is
whether the same inspires confidence in the mind of the court. In the
case of Yogesh Singh v. Mahabeer Singh (2007) 11 SCC 195 it is
observed by this Court that every omission cannot take place of a
material omission and, therefore, minor contradictions,
inconsistencies or insignificant embellishments do not affect the core
of prosecution case and should not be taken to be a ground to reject
the prosecution evidence. It is further observed that the omission
should create a serious doubt about the truthfulness or
creditworthiness of a witness. It is further observed that it is only the
serious contradictions and omissions which materially affect the case
of prosecution but not every contradiction or omission.
11. Applying the aforesaid to the facts and circumstances of the case,
we are of the opinion that the witnesses who were examined by the
prosecution are trustworthy and reliable. There are no material
contradictions which may affect the case of the prosecution. PW-5 is
the eye-witness and also the victim. She has been fully
cross-examined by the defence. But the defence has not brought out
23
anything from her cross-examination which may affect the case of the
prosecution and/or which may doubt her trustworthiness. PW-14 is
an independent witness to whom the occurrence was narrated by
PW-5. Even PW-8 and PW-9 are also independent witnesses. Nothing
has been alleged against them.
12. In the present case, there are also recoveries of cash and
ornaments from the house of the accused which were recovered at the
instance of the accused. The cash of Rs.36,70,000/- which was taken
by the accused from the house of the victims has been recovered from
the house of the accused. Even the ornaments which were taken by
the accused from the house of the victims have been recovered from
the house of the accused and that too at the instance of the accused
himself. The recoveries regarding memos etc. have been proved by the
prosecution. Even the keys of the house of the victims were found
from the house of the accused. The ornaments and the cash have
been identified by PW-5. Merely because, earlier there might have
been search at the house of the accused and nothing was found at
that time, cannot be a ground to discard the recoveries made
subsequently which, as such, were made at the instance of the
accused himself. The accused is the best person to know where he
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kept the ornaments/cash which he had taken from the house of the
victims. There is no reason to doubt the recoveries.
12.1 In the present case, the prosecution has been successful in
proving the motive for the accused to commit the offence and to do
away with the entire family, which is supported by the recoveries of
cash and ornaments from the house of the accused.
12.2 Even the recoveries of Anzilum 0.5mg tablets from the Maruti car
belonging to the accused has been established and proved. Therefore,
the prosecution case that he had given pills to the deceased persons
and, thereafter, killed them has been established. Now the case on
behalf of the accused that no poison was detected in the contents sent
to the chemical examiner and, therefore, the aforesaid case of the
prosecution may not be believable is concerned, it is required to be
noted that only in a case where the pills are given in larger number, in
that case only, the poison would be detected. Therefore, non-detection
of the poison in the contents would not be fatal to the case of the
prosecution.
13. Considering the aforesaid facts and circumstances of the case
and the findings recorded by the learned Sessions Court and
confirmed by the High Court, which the Courts below have considered
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in detail by giving cogent reasons and on appreciation of the evidence
on record, we are of the opinion that the High Court has rightly
confirmed the conviction of the accused for the offence punishable
under Section 302 IPC having killed/committing the murder of six
persons. We are in complete agreement with the view taken by the
High Court. Under the circumstances of the case, the conviction of
the accused for the aforesaid offences is hereby confirmed.
14. Now, so far as the capital punishment imposed by the learned
Sessions Court and confirmed by the High Court is concerned, at the
outset, it is required to be noted that, as such, the learned counsel
appearing on behalf of the accused is not in a position to point out any
mitigating circumstance which warrants commutation of death
sentence to the life imprisonment. In the present case, the accused
has killed six innocent persons, out of which two were minors – below
10 years of age. Almost, all the family members of PW-5 were done to
death in a diabolical and dastardly manner. Fortunately, or
unfortunately, only one person of the family of PW-5 could survive. In
the present case, the accused has killed six innocent persons in a
pre-planned manner. The convict meticulously planned the time. He
first kidnapped three persons by way of deception and took them to
the canal and after drugging them with sleeping tablets, pushed them
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in the canal at a mid-night to ensure that the crime is not detected.
That, thereafter he killed another three persons in the second
stage/instalment. Therefore, considering the law laid down by this
Court in the case of Mukesh v. State (NCT of Delhi) (2017) 6 SCC 1,
the case would fall in the category of the “rarest of rare case”
warranting death sentence/capital punishment. The aggravating
circumstances are in favour of the prosecution and against the
accused. Therefore, striking a balance between the aggravating and
mitigating circumstances, we are of the opinion that the aggravating
circumstance would tilt the balance in favour of the capital
punishment. In the facts and circumstances of the case, we are of the
opinion that there is no alternative punishment suitable, except the
death sentence. The crime is committed with extremist brutality and
the collective conscious of the society would be shocked. Therefore,
we are of the opinion that the capital punishment/death sentence
imposed by the learned Sessions Court and confirmed by the High
Court does not warrant any interference by this Court. Therefore, we
confirm the death sentence of the accused imposed by the learned
Sessions Court and confirmed by the High Court while convicting the
appellant for the offence punishable under Section 302 IPC.
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15. In view of the above and for the reasons stated above, the present
appeals fail. The impugned judgment and order passed by the High
Court dismissing the appeal and confirming the judgment and order
passed by the learned Sessions Court convicting the accused for the
offences punishable under Sections 364, 302, 307, 201 and 380 IPC is
hereby confirmed. The conviction of the appellant-accused for the
offences punishable under Section 302 IPC and other offences is
hereby confirmed and the capital imprisonment/death sentence
imposed by the learned Sessions Court and confirmed by the High
Court for the offence punishable under Section 302 IPC for having
killed six persons is hereby confirmed.
…….………………………..J. (A.K. SIKRI)
……………………………..J. (S. ABDUL NAZEER)
……………………………..J. (M. R. SHAH)
New Delhi, March 5, 2019.