THE STATE OF MADHYA PRADESH Vs RATAN SINGH
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.-001034-001034 / 2013
Diary number: 4544 / 2011
Advocates: C. D. SINGH Vs
KHAITAN & CO.
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1034 OF 2013
State of M.P. .. Appellant Versus
Ratan Singh & Ors. .. Respondents
J U D G M E N T
Mohan M. Shantanagoudar, J.
1. This appeal is directed against the judgment dated
03.02.2010 passed by the High Court of Madhya Pradesh, Bench
at Gwalior in Criminal Appeal No. 599 of 2001. The High Court
while allowing the appeal had acquitted the accused and set
aside the judgment dated 07.11.2001 passed by the Additional
Sessions Judge, Sironj, District Vidisha in Sessions Trial No.
73/92 convicting the four respondents for the offences
punishable under Sections 302, 324 and 323 read with Section
34 of the Indian Penal Code (for short ‘the IPC’).
2. The case of the prosecution in brief is that there was a
dispute in respect of a pathway between the deceased (Devi
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Singh) and Salag Ram. In order to resolve the dispute, the
jurisdictional Tehsildar with the help of others got measured the
place and found that the deceased had closed the way and
consequently the way was got opened. However, the
misunderstanding in respect of the earlier dispute continued. At
about 9.00 am on 30.08.1991, 18 persons including the
respondents, formed themselves into an unlawful assembly and
broke into the residential house of the complainant - Khilan
Singh in order to cause injury to Devi Singh. The accused were
carrying farsi (sharp edged object), lathis and other weapons.
They dealt blows on the head of Khilan Singh, as a result of
which he fell down. At that juncture, the deceased, Devi Singh,
intervened and he was also assaulted by the accused persons
with farsi and lathis, as a result of which the deceased fell down
on the ground. The First Information Report (for short ‘the FIR’)
came to be lodged at about 8.30 pm on 30.08.1991. The
charge-sheet was filed for various offences including the offence
under Section 302 read with Section 149 of the IPC. As
mentioned supra, the Trial Court convicted the respondents/four
accused, namely, Ratan Singh S/o Gulab Singh, Chandan Singh
S/o Gulab Singh, Salag Ram S/o Mohan Singh and Ramesh S/o
Aman Singh for charges levelled against them and sentenced
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them to undergo imprisonment for life. The appeal filed by the
convicted accused before the High Court was allowed and they
were acquitted vide the impugned judgment. Hence, this appeal
by the State.
3. Learned Advocates on both sides argued in support of their
respective contentions. Both of them have taken us through the
evidence on record. In order to satisfy our conscience and as
there were divergent findings, the evidence on record is
considered at length.
4. To begin with, though the incident has taken place at about
9.00 am on 30.08.1991 and though the names of all the 18
persons were known to the complainant - Khilan Singh,
absolutely no valid reason was forthcoming on record as to why
there was a delay in lodging the FIR. The Courts generally will
not disbelieve the version of the eye witnesses even if there is
some delay in lodging the FIR, if the versions of the eye witnesses
are reliable and trustworthy. However, the delay needs to be
explained. This Court, in Apren Joseph v. State of Kerala, (1973)
3 SCC 114, emphasised that since a promptly filed FIR reflects
reduced chances of embellishment, fabrication or distortion in
memory, in cases of delay in filing the FIR it is important to
assess the explanation therefore, to look for possible ulterior
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motives, and to assess its effect on the credibility of the
prosecution version. The following observations of the Court are
pertinent in this regard:
“11. Now first information report is a report relating to the commission of an offence given to the police and recorded by it under Section 154, CrPC As observed by the Privy Council in K.E. v. Khwaja, [AIR 1945 PC 18 : ILR 1945 Lah 1 : 71 IA 203] the receipt and recording of information report by the police is not a condition precedent to the setting in motion of a criminal investigation. Nor does the statute provide that such information report can only be made by an eye witness. First information report under Section 154 is not even considered a substantive piece of evidence. It can only be used to corroborate or contradict the informant's evidence in court. But this information when recorded is the basis of the case set up by the informant. It is very useful if recorded before there is time and opportunity to embellish or before the informant's memory fades. Undue unreasonable delay in lodging the FIR, therefore, inevitably gives rise to suspicion which puts the court on guard to look for the possible motive and the explanation for the delay and consider its effect on the trustworthiness or otherwise of the prosecution version. In our opinion, no duration of time in the abstract can be fixed as reasonable for giving information of a crime to the police, the question of reasonable time being a matter for determination by the court in each case. Mere delay in lodging the first information report with the police is, therefore, not necessarily, as a matter of law, fatal to the prosecution. The effect of delay in doing so in the light of the plausibility of the explanation forthcoming for such delay accordingly must fall for consideration on all the facts and circumstances of a given case.”
(emphasis supplied)
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From the observations quoted above, it is also evident that there
is no hard-and-fast rule which can be applied to determine the
effect of delay in filing the FIR, and the Court is duty-bound to
determine whether the explanation afforded is plausible enough
based on the given facts and circumstances of each case. A
similar view was taken by this Court in Ram Jag v. State of U.P.,
(1974) 4 SCC 201, wherein this Court observed as follows:
“16. … It is true that witnesses cannot be called upon to explain every hour's delay and a common sense view has to be taken in ascertaining whether the first information report was lodged after an undue delay so as to afford enough scope for manipulating evidence. Whether the delay is so long as to throw a cloud of suspicion on the seeds of the prosecution case must depend upon a variety of factors which would vary from case to case. Even a long delay in filing report of an occurrence can be condoned if the witnesses on whose evidence the prosecution relies have no motive for implicating the accused. On the other hand, prompt filing of the report is not an unmistakable guarantee of the truthfulness of the version of the prosecution.”
(emphasis supplied)
5. In the matter on hand, the distance of the Police Station
from the house of the complainant is only 5 kms. PW-9,
Gangola, the Chowkidar of the village was present in the
village. Patwari was also present in the village. From the
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evidence of the eye witnesses we found that the FIR was lodged
after due consultation and deliberations among the witnesses.
PW-9 admits in Paragraph-7 of his cross-examination that the
FIR came to be lodged by Khilan Singh after due consultation
with him and others in the village. He admits in the evidence
that the deceased, Devi Singh, was very much alive at least till
8.30 pm on that day and his information was recorded by the
Police prior to the FIR on hand (Ext.D/3). The FIR lodged by
Devi Singh, which was prior in time and which we feel, would
have been the most important document in this case, has been
suppressed by the prosecution. The prosecution should have
come before the Court with clean hands. Since, Ext. D/3
lodged at 8.30 pm on the date of the incident was later in point
of time as compared to the suppressed information lodged by
Devi Singh before his death, Ext.D/3 cannot be considered as
the FIR. At the most, it can be considered as a statement of
Khilan Singh recorded under Section 161 of the Code of
Criminal Procedure. It is a clear case of suppression of earliest
information which was of vital importance. As emphasised by
this Court in Amitbhai Anil Chandra Shah v. Central Bureau of
Investigation, (2013) 6 SCC 348, only the earliest or the first
information in regard to the commission of a cognizable offence
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satisfies the requirements of Section 154, and consequently
there cannot be a second FIR. Rather it is absurd or ridiculous
to call such information as second FIR. In the case of
Subramaniam v. State of T.N., (2009) 14 SCC 415, this Court
observed that if an FIR is filed after recording the statement of
the witnesses, such second information would be inadmissible
in evidence. Moreover, in Nallabothu Ramulu v. State of A.P.,
(2014) 12 SCC 261, the Court was of the view that the
non-treatment of statements of injured witnesses as the first
information cast doubt on the prosecution version.
Thus, not only was there a delay in filing of the FIR
(which remained unexplained) which was taken as the basis of
the investigation in this case, but also there was a wilful
suppression of the actual first information received by the
police. These factors together cast grave doubts on the
credibility of the prosecution version, and lead us to the
conclusion that there has been an attempt to build up a
different case for the prosecution and bring in as many
persons as accused as possible.
6. Additionally, the so-called eye witnesses to the incident have
described different places as the scene of offence. None of the eye
witnesses are consistent so far as the scene of offence is
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concerned. This means that each of the eye witness must have
allegedly seen the incident at different places and happening in a
different manner. The suppression of the actual FIR, coupled
with the conflicting versions of the so-called eye witnesses
relating to different scenes of offence and different stories
collectively would reveal that the prosecution wanted to suppress
and has suppressed the real incident and culpability of real
culprits. The origin and genesis of the prosecution is clearly
suppressed in the case.
7. All the eye witnesses have deposed that 18 accused have
assaulted the deceased mercilessly by using farsi and lathis.
Curiously, the deceased had sustained only the following
injuries:
“(i) Incised wound on the left parietal region of skull size 2 ½ x ½ x ½ inches. (ii) incised wound on the right leg size 1 1/3 x 1/3 inches; (iii) an abrasion on left forearm size 1 ½ x 1 inches; and (iv) haematoma size 9 x 7 inches”.
The same is clear from the evidence of the Doctor, PW-25,
who conducted the autopsy. If really 18 persons had caused
injuries on the deceased by deadly weapons like farsi, lathis etc.,
certainly umpteen injuries should have been received by the
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deceased. But, except the aforementioned four injuries, no other
injury has been found on his body. Out of the four injuries
sustained by the deceased, only one is on a vital portion of the
body, i.e. on the head, i.e. an incised wound on the left parietal
region measuring 2 ½ x ½ x ½ inches. The other three injuries
are simple in nature. The Trial Court has disbelieved the version
of the eye witnesses and has acquitted 14 persons out of the 18
accused. Surprisingly, the Trial Court has equated the number
of accused persons to the number of injuries, inasmuch as it has
found that the existence of four injuries implies the involvement
of four assailants, which view cannot be sustained. The Trial
Court has also not assigned any reason as to why it has
concluded only against the four respondents herein and as to
why it has acquitted the remaining 14 accused. No specific
acceptable reasons are assigned by the Trial Court, for convicting
four respondents herein. The evidence of the eye witnesses
appears to be uniformly ambiguous and highly vague with
respect to all the accused. As mentioned supra, each of the eye
witnesses have deposed about a different scenes of offence and
different stories, though the incident has taken place at only one
place.
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8. The High Court in its judgment has detailed a number of
contradictions in the evidence of the eye witnesses and major
omissions which were overlooked by the Trial Court.
9. For example, PW-21, the wife of the informant, has deposed
that all the accused persons caused injuries to the deceased Devi
Singh and the complainant Khilan Singh. However, in the next
paragraph itself, she has deposed that she was inside her house
when the incident took place. Later she came out of the house
and saw the incident thereafter. She has denied the suggestion
that the incident occurred inside her house and specified that
she never gave such a statement before the Police. Said
contradiction is marked as Ext.D/11. Marshalling her evidence,
the High Court, in our considered opinion, rightly disbelieved the
version of PW-21 by describing her as untrustworthy.
10. PW-18, Prem Singh, has deposed that the informant and the
deceased were lying in an injured condition on the floor at the
door of the house of the informant. He came to know about the
incident only after he arrived at the house of Khilan Singh and
saw the dead body lying just outside the door. This is at odds
with the deposition of PW 22, according to whom the incident has
occurred inside her house. Lastly, in Paragraph 8 of his
evidence, PW -18 has deposed that he did not see the incident
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which occurred inside the house of Khilan Singh. Said
contradiction is marked as Ext.D/10. The High Court has
meticulously evaluated the evidence of the other eye witnesses,
namely, PW-11, 12, 8 and 22 also. The contradictory versions of
all the eye witnesses have been highlighted by the High Court,
while coming to its conclusion.
11. The sum and essence of the case of the prosecution as
found in the charge-sheet was that the incident happened inside
the house of the complainant Khilan Singh. However, the
witnesses have tried to improve the case of the prosecution by
deposing that the incident has occurred outside the house of
Khilan Singh and that they have seen the incident. PW-12 has
gone to an extent of deposing that none of the accused including
the respondents entered the house of Khilan Singh.
12. Thus, on a re-evaluation of the material on record by us, we
find that the High Court being the First Appellate Court, by
meticulously scanning all the evidence in great detail, has rightly
concluded that the prosecution has not proved its case beyond
reasonable doubt against the respondents. The evidence of the
prosecution is full of embellishment, fabrication, distortion and
suppression of true story.
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13. We find that the view taken by the High Court is one of the
possible views in the facts and circumstances of the case. There
is no reason to disagree with the reasons assigned and the
conclusions arrived at by the High Court, more particularly when
the evidence of all the eye witnesses is inconsistent, not cogent
and unreliable. Hence, no interference is called for.
14. Before parting with the matter, we would also like to observe
that though the Trial Court framed charges against the accused,
it has at the same time committed an error by framing issues for
determination, which is solely in the realm of civil matters. Under
S. 228 of the Code of Criminal Procedure, upon being satisfied of
the existence of ground for presuming that the accused has
committed an offence exclusively triable by the Sessions Court,
the Sessions Judge is required to frame in writing a charge
against the accused. If the concerned offence is not exclusively
triable by the Sessions Court, the Judge may frame the charge
and transfer the case for trial by the appropriate Magistrate. On
the other hand, framing of issues is required to be done by the
Civil Court at the first hearing of a suit, as detailed in O. XIV, R. 1
of the Code of Civil Procedure. This has to be done after
determining the material propositions of fact or law upon which
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the parties are at variance, having gone through the plaint and
written statement, if any.
Thus, there is no scope for framing of issues in a criminal
trial. Ordinarily, such conduct of the Trial Court would
necessitate remanding the matter for trial, but given that in the
instant matter, the Court also proceeded to frame charges against
the accused and to give findings on the same in order to record a
conviction, and given that we are inclined to affirm the decision of
the High Court on merits, to set aside the conviction of the
respondents, we do not find it necessary to remand the case back
for trial.
15. The appeal is accordingly dismissed.
…………………………………….….J. [N.V. RAMANA]
………………………………………..J. [MOHAN M. SHANTANAGOUDAR]
New Delhi; September 05, 2018.