LAXMINATH Vs THE STATE OF CHHATTISGARH
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: Crl.A. No.-000331-000331 / 2011
Diary number: 26379 / 2009
Advocates: D. N. GOBURDHAN Vs
ANIRUDDHA P. MAYEE
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.331 OF 2011
LAXMINATH APPELLANT(S)
VERSUS
STATE OF CHHATTISGARH RESPONDENT(S)
J U D G M E N T
DEEPAK GUPTA, J.
This appeal by the accused is directed against the
judgment of the High Court dated 27.03.2008 whereby the
High Court while upholding the judgment of the Trial
Court convicted the accused for offence punishable under
Section 302 of the Indian Penal Code and sentenced him to
life imprisonment.
We agree with the learned counsel for the appellant
that the High Court has not discussed the entire evidence
in the manner in which the First Appellate Court in a
murder case should discuss the same. However, we are of
the considered opinion that keeping in view the fact that
the occurrence is of 12.12.1997 and 22 years have
elapsed, it would not be fair to either side to remand
the case only on this count. We, therefore, have, with
the assistance of the counsel, gone into the entire
relevant evidence in detail. The FIR (Ext.P/5) was lodged
at the instance of PW-1, who is the cousin of the accused
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and father of the deceased. In this FIR it is stated that
his brother (Laxminath-Deceased) wanted to construct a
house on his land to which his son Kursan (deceased)
objecting and, therefore there was altercation between
them.
At about 8-9 am in the morning accused Laxminath
came armed with an axe, entered his house and attacked
his son and gave three blows of the axe on the side of
the face as a result of which his son died. He further
states that his wife and daughter-in-law raised an alarm
and shouted that the deceased had been killed by the
accused. Therefore, he has lodged the report.
On the basis of this report, the investigation was
conducted. The case of the prosecution is that a
confessional statement was made by the accused and the
confession led to the recovery of axe, which was used as
the weapon of offence. The prosecution filed chargesheet
under Section 173 of the Cr.P.C. against the accused. The
accused was charged for having committed the murder of
Kursan. He pleaded not guilty and claimed trial. After
trial he was convicted by the Trial Court and sentenced
to life imprisonment. The appeal was dismissed and hence
this appeal before us.
We have carefully gone through the statements on
record. Only five witnesses have been examined. The first
is the informant, who in the Court stated that he heard
the voice of his wife Kosibai (PW-2) that accused
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Laxminath has killed Kursan. He ran home and found that
Kursan was lying dead with injuries on the side of his
head. He was informed by his wife and daughter-in-law
Lachchandei (PW-3) that Laxminath had murdered the
deceased with an axe. He then went to the Sarpanch of the
village to complain and a Panchayat was called but the
accused did not attend the Panchayat. PW-1 has been
cross-examined with regard to the motive for the crime
and he has admitted that the accused had built the house
even prior to the date of occurrence, though, according
to him, the accused built the house on the land of the
complainant. He has not been cross-examined in respect of
the allegations that his wife and daughter-in-law told
him that the accused had murdered the deceased or that he
reached the house on hearing the cries of his wife.
Kosibai (PW-2) is the wife of PW-1 and mother of the
deceased. She states that she was sweeping the courtyard
and at that time Kursan was sleeping inside. Accused
Laxminath came there, armed with an axe and killed Kursan
by giving blows of the axe on the side of the head. She
states that she asked Laxminath not to kill her son but
he did not pay heed to her request. She raised an alarm
and on hearing her alarm her husband came from the field
and found that Kursan was dead. Daughter-in-law had also
come there in the meantime. PW-2 had informed her
husband about the occurrence and the manner in which
Kursan was killed. She has also been confronted with the
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statement recorded under Section 161 Cr.P.C. wherein it
is not mentioned that she was sweeping the courtyard. She
first denied the suggestion that she had witnessed the
occurrence but she immediately corrected herself and said
that she had not actually seen accused Laxminath killing
Kursan but she had seen him coming out of the room with
an axe in his hand.
PW-3 is the daughter-in-law and wife of the younger
brother of the deceased. She states that she was outside
the front portion of the house and cleaning the same,
whereas the mother was on the back portion. The accused
came and gave blows to the deceased with an axe and he
died as a result thereof. She admittedly is not an eye-
witness. She has not witnessed the accused giving blows.
However, her statement is to the effect that she saw the
accused coming out of the room with an axe in his hand.
There is some contradiction between her statement and the
statements of PW-2 and PW-1 with regard to the motive but
she has stated that after the occurrence, she came to
know that there was some dispute with regard to the land.
She has virtually not been cross-examined as far as her
statement of seeing the accused coming out of the room is
concerned.
PW-4 is the village Sarpanch who states that the
Panchayat was called but according to him the accused
came to the Panchayat and confessed the crime. This is
contradictory to the statement of PW-1. PW-5 is the
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doctor and he has proved that the death was homicidal
with regard to which there was not much dispute. PW-6 is
the Investigating Officer who has proved the recovery of
the axe and the statement made by the accused and on this
aspect he has not been cross-examined at all. The only
cross-examination directed to him is that he recorded the
statements of the witnesses under Section 161 Cr.P.C. as
they told by them to him. With regard to the
investigation there is no cross-examination at all.
It is true, as contended by Mr. Goburdhun, learned
counsel for the appellant that there are some
contradictions in the statements of the witnesses,
inasmuch as whereas initially the case set up in the FIR,
by PW-1 was that the accused wanted to raise construction
which was being objected to but during the course of
trial it has been revealed that in fact the construction
had already been raised. However, it is clear from the
statements of the witnesses that there was some dispute
as to whether this construction had been raised on the
land of the complainant or not. As far as contradictions
between the statements of PW-2 and 3, we do not think
there is any major contradiction after going through the
original record in Hindi. This contradiction, in our
view, is not sufficient to discredit the testimony of the
witnesses on material issues. The Trial Court rightly
held that these two witnesses were not eye-witnesses but
they were witnesses of facts immediately after the
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occurrence. They had seen the accused entering the room
armed with an axe and leaving the room armed with an axe.
In the meantime Kursan died because of blows of axe. This
can lead to only one inevitable conclusion that it was
the accused who murdered Kursan. The versions of these
witnesses are supported by the medical evidence because
the injuries found on the body of the deceased tally with
the version given by the eye-witnesses.
It was contended that axe was not sent for forensic
examination. That may be true and the investigating
officer may have committed lapse in this regard, but the
statement of doctor does show that this injury can be
caused by an axe and furthermore recovery of the axe,
which has been stated to by the investigating officer,
has not been subjected to any cross-examination. Even
otherwise on the statements of PW-1, 2 and 3 alone, we
are of the considered opinion that prosecution has proved
its case beyond reasonable doubt.
We, therefore, find no merit in the case. The appeal
is accordingly dismissed.
...................J. (DEEPAK GUPTA)
...................J. (ANIRUDDHA BOSE)
New Delhi September 05, 2019
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ITEM NO.109 COURT NO.13 SECTION II-C
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal No(s).331/2011
LAXMINATH Appellant(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
Date : 05-09-2019 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Appellant(s) Mr. D. N. Goburdhan, AOR
For Respondent(s)
Dr. Rajesh Pandey, Adv. Mr. Mahesh Pandey, Adv. Ms. Tanuja Manjari Patra, Adv. Ms. Shweta Mulchanddani, Adv. Mr. Manoj Selvaraj S., Adv. Ms. Aswathi M.k., AOR Ms. Yogita Ahuja, Adv.
UPON hearing the counsel the Court made the following O R D E R
The appeal is dismissed in terms of the signed non-reportable
judgment.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER
(signed non-reported judgment is placed on the file)
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