THE STATE OF HIMACHAL PRADESH Vs NAVEEN KUMAR
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE N.V. RAMANA
Case number: Crl.A. No.-000567-000567 / 2017
Diary number: 2258 / 2010
Advocates: ABHINAV MUKERJI Vs
ROHIT KUMAR SINGH
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No. 567 of 2017
STATE OF HIMACHAL PRADESH Appellant(s)
VERSUS
NAVEEN KUMAR Respondent(s)
J U D G M E N T
N. V. RAMANA, J.
1. Heard counsels for both the parties.
2. The present appeal is preferred by the State against the
impugned order dated 08.09.2009 passed by the High Court of
Himachal Pradesh, Shimla, wherein the High Court while
accepting the appeal preferred by the accused-Respondent, set
NON-REPORTABLE
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aside the earlier order of conviction passed by the trial court and
acquitted the accused-Respondent from all charges.
3. The brief case of the prosecution necessary for the adjudication
of the matter is as follows. On 10.09.1999, around eight persons
including the accused-Respondent were alleged to have formed
an unlawful assembly with a common object of causing deadly
assault upon PW-1 Ashwani Kumar, PW-2 Ram Pal and three
other deceased persons. The accused persons allegedly armed
with deadly weapons such as, swords, gandasis, hockey sticks,
clutch wire, etc. blocked the roads and around 9:30p.m, the
victims reached the place of occurrence, the accused persons
attacked them and the intended criminal act was accomplished
within 3-4 minutes. The alleged persons fled the scene of crime
before the injured and the deceased could raise an alarm.
Thereafter, the police were informed by 9:35 p.m., through the
telephone and an entry was made in the Rojnamacha, at the
Police Station, regarding the aforesaid incident.
4. Thereafter, the injured persons were taken to the hospital. But,
while the deceased persons, Rajiv Kumar, Raj Kumar and
Santokh Singh were undergoing treatment, they succumbed to
their injuries. In the meanwhile, P.W 29-ASI recorded the
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statement of PW-1 Ashwani Kumar. During the course of
investigation, the accused persons, including the present
accused-Respondent were arrested. Allegedly, the accused-
Respondent made a disclosure statement, which led to the
recovery of the clutch wire. After the completion of the
investigation, seven more accused persons were challaned along
with the present Respondent for screening the accused persons
and helping them in the obstruction of evidence.
5. The trial court after relying upon the statements of two injured
eye-witnesses, PW-1 Ashwani Kumar and PW-2 Ram Kumar,
concluded that, the accused-Respondent along with seven
others are guilty under Sections 302, 324, 323, 341, 148 read
with Section 149 of the Indian Penal Code (hereinafter referred
as “IPC”). Accordingly, the sessions court awarded the following
sentence; Imprisonment for life and a fine of Rs.50,000/- in
default of payment of fine to undergo rigorous imprisonment for
a further period of two years, for offence under Section 302, read
with Section 149 of the Indian Penal Code; rigorous
imprisonment for three years and fine of Rs.10,000/-, in default
of payment of fine to undergo rigorous imprisonment for a
further period of six months, for offence under Section 324, read
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with Section 149 of the Indian Penal Code; rigorous
imprisonment for one year and a fine of Rs.5,000/- in default of
payment of fine to undergo rigorous imprisonment for a further
period of two months, for offence under Section 323, read with
Section 149 of the Indian Penal Code; simple imprisonment for
one month and a fine of Rs.500/-, in default of payment of fine
to undergo simple imprisonment for a further period of seven
days, for offence under Section 341 read with Section 149 of the
Indian Penal Code; and rigorous imprisonment for three years
and a fine of Rs.5,000/-, in default of payment of fine to undergo
rigorous imprisonment for a further period of six months, for
offence under Section 148, read with Section 149 of the Indian
Penal Code.
6. Aggrieved by the above order of conviction, the accused persons
preferred an appeal before High Court. The High Court, upon
finding lack of evidence against the accused-Respondent and
four other accused persons, allowed their appeal and acquitted
them, while upholding the conviction of the other two accused
persons. It may be noted that, since accused no.5, Ashok Kumar
passed away during the trial, the proceedings against him
stands abated.
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7. The State has preferred the present appeal against aforesaid
order of acquittal.
8. The counsel on behalf of the appellant-State, while supporting
the order of conviction passed by the Sessions Court, submitted
that, this ocular version of the natural witness is supported
other medical and forensic evidences, hence, the high court
erred while passing the impugned order of acquittal.
9. Whereas, the counsel on behalf of the Accused-Respondent
supported the order of acquittal passed by the High Court as the
prosecution failed to provide conclusive evidence, so as to
implicate the accused-Respondent for the commission of the
alleged offence.
10. Having heard learned counsels for both the parties and after
perusing the record, we find that, the Respondent was not
named as one of the accused in the FIR registered at the instance
of P.W 1-Ashwani Kumar. It was only in the subsequent
statement under Section 161 of the CrPC, that PW1-Ashwani
Kumar improved upon his earlier statement and named two
more persons including the accused-Respondent herein. But,
PW 1-Ashwani Kumar, failed to provide any plausible reason as
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to why these two persons, including the present Respondent
were not named in the earlier statement, wherein he had ample
opportunity to name the accused persons without any
deliberation. Therefore, the High Court correctly observed that,
in the such circumstances, the accused-Respondent cannot be
convicted in the absence of corroboration of independent
evidences to prove his involvement in the alleged crime.
11. In the present case, the counsel for the State has argued that,
pursuant to the disclosure made by the accused-Respondent, a
clutch wire was recovered. But it is pertinent to note here that,
firstly, the alleged confessional statement was given while the
accused-Respondent was in the police custody. Secondly, the
fact of recovery of the clutch wire is not enough to prove the
culpability of the accused-Respondent as, a clutch wire is a
commonly available material in the market and there was no
specific mark on the recovered clutch wire to associate it with
the offence. Further, postmortem report reveals that the injuries
can be attributed to Gandasis or Khukhri. Therefore, apart from
the subsequent statement made of PW 1-Ashwini Kumar, there
is no other evidence to prove the culpability of the accused-
Respondent.
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12. Having observed the above facts and circumstances, we are of
the considered opinion that, the High Court has rightfully
acquitted the accused-Respondent, as the case of the present
respondent cannot be equated with that of the convicted accused
persons. In our opinion, there exists no perversity in the
judgment of the High Court. Further, in the absence of
compelling reasons, this court is not keen to entertain this
appeal challenging the order of acquittal.
13. The appeal is accordingly dismissed. Pending applications, if
any, shall also stand disposed of.
……………………………..J. (N. V. Ramana)
……………………………..J.
(Mohan M. Shantanagoudar)
NEW DELHI,
OCTOBER 04, 2018