PARVAT SINGH Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: Crl.A. No.-000374-000374 / 2020
Diary number: 24249 / 2018
Advocates: PRAVEEN SWARUP Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 374 OF 2020 [Arising out of SLP (Crl) No. 9252 of 2018]
Parvat Singh & Ors. .. Appellant(s)
Versus
State of Madhya Pradesh .. Respondent(s)
J U D G M E N T
M. R. Shah, J.
Leave granted.
2. Feeling aggrieved and dissatisfied with the impugned judgment and order
dated 19.04.2018 passed by the High Court of Madhya Pradesh at Gwalior in
Criminal Appeal No.574 of 2006 by which the High Court has confirmed the
conviction of the appellants herein – original accused Nos.2 to 5 for the offences
punishable under Section 302 r/w Section 149 of the IPC, the original accused
nos.2 to 5 have preferred the present appeal.
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3. All the accused including the appellants came to be tried by the Learned
Trial Court for the offences under Section 302 r/w Section 149 of the IPC for
having killed one Bal Kishan s/o the informant Mullo Bai on 01.12.2005 around 4-
5 a.m. in the morning at Village Hinotiya Gird.
4. According to the case of the prosecution, the informant Mullo Bai – PW8
was sleeping in the cattle shed. At that time, the appellants and one another
accused named Bal Kishan, s/o Diman Singh while sharing common object caused
murder of Bal Kishan, s/o Bhagwan Singh. According to the informant there was a
dispute going on between the parties. As per the case of the prosecution and
according to the informant, when she was sleeping in the cattle shed in the house,
around 4-5 a.m. in the morning due to the barking of the dogs she woke up and in
the light of torch, she saw that in the cattle shed, accused Bal Kishan with an axe
and other original accused Nos. 2 to 5 herein with sticks/lathis in their hands were
standing. Thereafter, accused Bal Kishan entered in the cattle shed and with an
intention to kill her son Bal Kishan gave a blow of axe. She shouted and the other
members of the family and nearby house came there and all the accused ran away
from the spot. Investigation was carried out by one Mahesh Sharma –
Investigating Officer - PW12. He recorded the statements of concerned witnesses.
I.O. also obtained the relevant evidences including the medical evidence and also
the postmortem report. That all the accused were charge-sheeted for the offences
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punishable under Section 302 r/w Section 149 and Section 450 of the IPC. The
case was committed to the Court of Sessions. All the accused pleaded not guilty,
therefore, all the accused came to be tried by the Learned Trial Court for the
aforesaid offences.
5. To prove the case against the accused, the prosecution examined in all 12
witnesses including PW8 Mullo Bai -informant – mother of the deceased who was
the sole eyewitness. At this stage, it is required to be noted that mother of the
deceased Mullo Bai was the sole eyewitness. At this stage, it is required to be
noted that the axe used in the commission of the offence by the original accused
no.1 was recovered at the instance of the accused no.1 himself. Ratan Singh –
PW1 and Pahalwan Singh – PW2 did not support the prosecution and therefore,
they were declared as hostile by the prosecution. In support of the defence two
witnesses were examined by the defence to bring home the theory of alibi in
respect of original accused no.1 - Bal Kishan.
6. After perusing the evidence led by the parties and solely relying upon the
evidence of Mullo Bai – PW8 the sole eye-witness, the Learned Trial Court
convicted all the accused for the offences under Section 302 r/w Section 149 of
IPC.
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7. Feeling aggrieved and dissatisfied with the judgment and order of conviction
by the Learned Trial Court, the appellants herein - original accused Nos.2 to 5
preferred Criminal Appeal No.574 of 2006 before the High Court. Original
Accused No.1 also preferred one separate appeal. By the impugned judgment and
order, the High Court has dismissed the appeal preferred by the accused nos.2 to 5
- appellants herein. The High Court also dismissed the appeal preferred by the
Accused No.1 – Bal Kishan. It is reported that the SLP against the judgment and
order of conviction of the original accused no. 1 – Bal Kishan is dismissed by this
Court. Feeling aggrieved and dissatisfied with the impugned judgment passed by
the High Court, the original accused nos. 2 to 5 have preferred the present appeal.
8. Shri A.K. Srivastava, learned Senior Advocate appearing on behalf of all the
appellants – original accused nos. 2 to 5 has vehemently submitted that in the facts
and circumstances of the case, the High Court has materially erred in dismissing
the appeal and confirming the judgment and order of conviction passed by the
Learned Trial Court and convicting them for the offences under Section 302 r/w
Section 149 IPC.
8.1 It is vehemently submitted by Mr. Srivastava, learned Senior Advocate that
the High Court has not properly appreciated the fact that the Trial Court convicted
the appellants solely relying upon the evidence/deposition of Mullo Bai – PW8.
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8.2 It is submitted that the High Court has not properly appreciated the fact that
so far as the evidence/deposition of PW8 is concerned, it is full of material
contradiction and improvements.
8.3 It is further submitted by Learned Senior Advocate appearing on behalf of
the appellants that the High Court has not properly appreciated the fact that it was a
black night when the incident took place, there was a dark, and it was not possible
for Mullo Bai to recognize/identify the accused – the appellants herein.
8.4 It is further submitted that as such there was material contradiction in the
deposition of the PW8 insofar as identifying/recognizing the appellants in the light
of torch or from the chimney light. It is further submitted by Learned Senior
Advocate appearing on behalf of the appellants that the testimony of Mullo Bai –
PW8 suffers from material omissions, which amounts to contradictions as well as
material improvements in her statement in Court as regards place of incident where
she was sleeping. It is submitted that it was for the first time in the Court that she
has stated that accused Santosh and Rakesh caught hold the deceased and that Bal
Kishan inflicted axe injury over his neck.
8.5 It is further submitted that in fact there is no recovery of any torch from the
place of incident.
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8.6 It is further submitted that even the observations made by the High Court
that the appellants herein went with the lathis is contrary to the evidence on record.
It is submitted that in the deposition of PW8 – Mullo Bai, she has not stated
anything that the appellants herein were carrying the lathis. It is submitted that in
her statement recorded under Section 161 Cr.P.C. she has stated that the appellants
were having lathis, but the statement under Section 161 Cr.P.C. is not admissible in
evidence and therefore the High Court has committed a grave error in observing
that the appellants were having lathis, solely relying upon the statement of PW8
recorded under Section 161 Cr.P.C.
8.7 It is further submitted by the Learned Senior Advocate appearing on behalf
of the appellants that as such there is no cogent material and/or evidence with
respect to the common object and/or conspiracy hatched amongst the accused
persons to kill the deceased. It is submitted that the appellants are convicted with
the aid of Section 149 IPC. It is submitted that, therefore, in absence of theory of
common intention/object, the appellants could not have been convicted for the
offences under Section 302 IPC with the aid of Section 149 IPC.
8.8 It is further submitted by the Learned Senior Advocate appearing on behalf
of the appellants that even as per the deposition of Mullo Bai – PW8 the dispute
was going on between the parties. It is submitted that therefore the false
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implication of the appellants cannot be ruled out. It is submitted that therefore
conviction of the accused is solely based upon the evidence – deposition of PW8
and no other independent witness supports the case of the prosecution and that the
evidence – deposition of the PW8 is full of contradictions, omissions and
improvements, it is not safe to convict the appellants solely relying upon the
evidence/deposition of PW8.
8.9 It is further submitted by the Learned Senior Advocate appearing on behalf
of the appellants – original accused nos. 2 to 5 that the case of the original accused
nos. 2 to 5 is clearly distinguishable on facts, from that of original accused no.1. It
is further submitted that there are no much contradictions and/or improvements in
the case so far as original accused no.1 is concerned. It is submitted that so far as
accused no.1 is concerned, it can be seen that PW8 is consistent with her statement
under Section 161 Cr.P.C. as well as her deposition before the Court. It is
submitted that even there was a recovery of axe used in the commission of the
offence at the instance of the original accused no.1. It is submitted that therefore
the dismissal of SLP qua original accused no.1 would not come in the way of
appeal. It is further submitted that even otherwise, the SLP was dismissed in
limine and therefore it is prayed to consider the present appeal on its own merits.
9. Making the above submissions it is prayed to allow the present appeal.
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10. Present appeal is vehemently opposed by Ms. Madhurima Mridul, Learned
Advocate appearing on behalf of the respondent – State.
11. It is vehemently submitted by the Learned Advocate appearing on behalf of
the State that there are a concurrent finding of facts recorded by both the Courts
below while convicting the appellants for the offences under Section 302 r/w 149
IPC. It is submitted that the findings recorded by the Learned Trial Court and the
High Court are on appreciation of evidence and therefore the same are not required
to be interfered with by this Court in exercise of powers under Article 136 of the
Constitution of India.
11.1 It is further submitted by Learned Counsel appearing on behalf of the State
that in the present case though the conviction of the appellants is solely based upon
the deposition of PW8 – Mullo Bai, however there is no rule that there cannot be
any conviction relying upon the sole witness, more particularly an eye-witness. It
is submitted that PW8 is a reliable and trustworthy witness. It is submitted that her
presence on the spot is natural as the incident has taken place in her house and near
the place where she was sleeping. It is submitted that as she is the sole eyewitness
to the incident, both the courts are justified in convicting the accused relying upon
the deposition/evidence of PW8 – Mullo Bai.
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11.2 It is further submitted by the Learned Counsel on behalf of the State that in
the present case the presence of appellants herein- original accused nos. 2 to 5 on
the spot has been established and proved by the prosecution by examining PW8
who is the eyewitness. It is submitted that presence on the spot at the time of
incident and that too between 4-5 a.m. early morning is sufficient to convict the
accused for the offence under Section 302 IPC with the aid of Section 149 IPC.
11.3 It is further submitted by the Learned Counsel appearing on behalf of the
State that even the accused were recognized and identified by PW8 – Mullo Bai
even from their voice, so stated by PW8 in her deposition.
11.4 It is further submitted by the Learned Counsel appearing on behalf of the
State that the original Accused no.1 also came to be convicted solely relying upon
the deposition of PW8. It is submitted that the conviction of original Accused no.1
has been confirmed upto this Court. It is submitted that therefore there is no
reason not to believe PW8 so far as the appellants – original accused nos. 2 to 5 are
concerned. It is submitted that therefore both the courts below have rightly
convicted the appellants herein for the offences under Section 302 r/w Section 149
IPC. Making the above submissions, it is prayed to dismiss the present appeal.
12. Heard the Learned Counsel for the respective parties at length. We have
gone through and considered in detail the entire evidence recorded by the learned
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Trial Court as well as the High Court. We have also considered in detail the
evidence on record more particularly the statement of PW8 – Mullo Bai recorded
under Section 161 Cr.P.C. as well as her deposition before the Court.
13. At the outset, it is required to be noted that the appellants herein - original
accused nos. 2 to 5 are convicted by the Learned Trial Court and the High Court
solely relying upon the evidence/deposition of PW8 – Mullo Bai. It cannot be
disputed that there can be a conviction relying upon the evidence/deposition of the
sole witness. However, at the same time, the evidence/deposition of the sole
witness can be relied upon, provided it is found to be trustworthy and reliable and
there are no material contradictions and/or omissions and/or improvements in the
case of the prosecution. Therefore, the question which is posed for consideration
of this Court is whether in the facts and circumstances of the case, can the
appellants herein – original accused nos. 2 to 5 be convicted relying upon the
deposition of the sole witness – PW8 and whether PW8 is a reliable and
trustworthy witness to convict the appellants herein- original accused nos. 2 to 5?
14. Having heard Learned Counsel appearing for the respective parties and
considering the evidence on record, we are of the opinion that the
evidence/deposition of PW8 is full of material contradictions, omissions and
improvements.
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14.1 It is required to be noted that it was a black night (Amavasya) at the time of
incident. It was a dark night as the incident has happened between 4-5 a.m. PW8
in her statement recorded under Section 161 Cr.P.C. has stated that she has seen all
the accused in the light of the torch. She has stated that Bal Kishan – original
accused no.1 was having an axe and other four were armed with lathis. She had
also stated in her statement under Section 161 Cr.P.C. that Bal Kishan – original
accused no.1 gave the axe blow on the neck of the deceased due to the enmity and
earlier dispute and other accused were telling to run away immediately and
thereafter all the five accused ran away from behind the cattle shed/house. She
stated that she had identified all the accused in the light of the torch and also by
voice. According to her after she shouted, other persons came. However, there is
material improvement in her deposition before the Court. In her deposition, she
has stated that accused Santosh and Rakesh caught hold of Bal Kishan – deceased.
In her deposition, she has also stated that there was a chimney light in the cattle
shed. She has also stated in her deposition that the accused ran away from the
nearby agricultural field of sugarcane. Therefore, the deposition of PW8 is full of
material contradictions and improvements so far as original accused Nos. 2 to 5 is
concerned. It is required to be noted that no other independent witness even named
by PW8 has supported the case of the prosecution. Though, according to PW8, she
identified the accused in the light of the torch, there is no recovery of torch. There
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is material improvement so far as the chimney light is concerned. In her
deposition, she has not stated anything that the appellants – original accused nos. 2
to 5 were having the lathis, though she has stated this in her statement under
Section 161 Cr.P.C. The High Court has observed relying upon her statement
recorded under Section 161 Cr.P.C. that the appellants herein – accused nos. 2 to 5
were having lathis. However, as per the settled preposition of law a statement
recorded under Section 161 Cr.P.C. is inadmissible in evidence and cannot be
relied upon or used to convict the accused. As per the settled proposition of law,
the statement recorded under Section 161 Cr.P.C. can be used only to prove the
contradictions and/or omissions. Therefore, as such, the High Court has erred in
relying upon the statement of PW8 recorded under Section 161 Cr.P.C. while
observing that the appellants were having the lathis.
14.2 As observed hereinabove in her statement under Section 161 Cr.P.C., she has
never stated that accused Santosh and Rakesh caught hold of Bal Kishan, but stated
that the appellants herein told to run away as other persons have woken. In the
facts and circumstances of the case, there are material contradictions, omissions
and/or improvements so far as the appellants herein – original accused nos. 2 to 5
are concerned and therefore we are of the opinion that it is not safe to convict the
appellants on the evidence of the sole witness of PW8. The benefit of material
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contradictions, omissions and improvements must go in favour of the appellants
herein. Therefore, as such the appellants are entitled to be given benefit of doubt.
14.3 Now, so far as the submission on behalf of the State that relying upon the
deposition of PW8, the original accused no.1 was convicted and his conviction has
been confirmed upto this Court and therefore to dismiss the present appeal qua
other accused is concerned from the evidence on record and having observed
hereinabove the case of the appellants – original accused nos. 2 to 5, is
distinguishable on facts. There are material contradictions and omissions so far as
the appellants – original accused nos. 2 to 5 are concerned. So far as the original
accused no 1 is concerned, PW8 is consistent in her statement under Section 161
Cr.P.C. as well as in her deposition before the Court. There was a recovery of axe
used in commission of the offence by accused no.1 at the instance of accused no.1.
Under the circumstances, the case of the original accused nos. 2 to 5 is clearly
distinguishable to that of original accused no.1.
15. For the reasons stated hereinabove, we are of the firm opinion that in view of
the material contradictions, omissions and improvements in the statement of PW8
recorded under Section 161 Cr.P.C. as well as deposition before the Court qua the
appellants – accused nos. 2 to 5 and that there was a prior enmity and no other
independent witness has supported the case of the prosecution, we are of the
opinion that the appellants herein – original accused nos. 2 to 5 are entitled to be
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given the benefit of doubt. Under the circumstances, the present appeal is allowed.
The impugned judgment and order of conviction passed by the learned Trial Court
and confirmed by the High Court convicting the appellants herein – accused nos. 2
to 5 for the offence under Section 302 r/w Section 149 of the IPC are hereby
quashed and set aside and the appellants herein – original accused nos. 2 to 5 are
acquitted of the charges for which they were tried. The appellants herein – accused
nos. 2 to 5 be released forthwith, if not required in any other case.
…………………………..J. (ASHOK BHUSHAN)
…………………………..J. (M. R. SHAH)
New Delhi, March 2, 2020.