BALAJI Vs STATE REP.BY INSP.OF POLICE
Case number: Crl.A. No.-000161-000161 / 2008
Diary number: 21936 / 2007
Advocates: VIJAY KUMAR Vs
S. THANANJAYAN
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.161 OF 2008
Balaji … Appellant Vs.
State Rep. by Insp. Of Police … Respondent
J U D G M E N T
ALTAMAS KABIR, J.
1. This appeal is directed against the judgment
and order dated 22nd February, 2007, passed by the
Madurai Bench of the Madras High Court confirming
the conviction and sentence passed against the
appellant under Section 302 of the Indian Penal
Code, mainly on the evidence of PW.2, the daughter
of the accused No.2 who was ten years old on 23rd
October, 1999, when the incident is said to have
occurred.
2. The second accused in the trial, Dhanalakshmi,
is the wife of the deceased, Chelliah Naicker. The
first accused is the nephew of Chelliah Naicker.
According to the prosecution case, the first
accused and the second accused developed an illicit
relationship. The first accused would visit the
house of the deceased carrying liquour with him
which he gave to the deceased, and, thereafter,
indulge in illicit intimacy with the second
accused. PW.2, Sundari, referred to hereinabove,
is the child of the second accused and the
deceased. At the time of the incident, the
deceased and the first accused and Sundari were
residing in a hut belonging to PW.4 at Rajiv Nagar,
Tuticorin. According to the prosecution, on 23rd
October, 1999, the first accused came to the house
of the deceased along with a bottle of liquour as
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usual and handed over the same to the deceased.
Thereafter, after having illicit relations with
each other, both the accused decided to do away
with the deceased and in furtherance of their
object they took a nylon rope and strangulated the
deceased. Immediately, thereafter, they dug a hole
in the floor of the hut and buried the dead body in
the said hole. It is the prosecution case that the
entire incident had been witnessed by Sundari, who
was threatened by the accused that if she revealed
the occurrence to anybody, she would have to face
dire consequences. One Papammal, who was examined
as PW.3, is also alleged to have witnessed the
digging of the hole by the accused persons and on
being questioned, the accused persons are said to
have informed him that they had killed the deceased
as he was a continuous menace for them.
3. It appears that on 3rd November, 1999, PW.1,
the father of the deceased came over to the house
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of the accused No.2 and asked about his son’s
whereabouts from PW.2, Sundari. It also appears
that Sundari narrated the entire incident to PW.1
and also showed him the place where the deceased
was buried. Immediately thereafter, PW.1 and PW.2
went to Muthaipuram Police Station and narrated the
entire occurrence to the Sub-Inspector of Police,
PW.13, and the same was reduced into writing and an
FIR was prepared registering a case against the
accused persons under Section 302 IPC. Copies of
the same were sent to the Judicial Magistrate
No.II, Tuticorin, the Tahsildar, Tuticorin and to
the higher police officials.
4. On receipt of the aforesaid information, PW.16,
the Inspector of Police attached to Muthaipuram
Police Station, went to the place of occurrence at
12.30 a.m. and deployed police security at the
place of occurrence. He returned to the spot at
6.00 a.m. on 4th November, 1999 and with the help of
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PW.6, exhumed the body of the deceased in the
presence of witnesses and Panchayatars. An inquest
over the dead body was conducted by the Tahsildar
and since the body had decomposed, on requisition,
PW.7, the Doctor conducted post-mortem on the
decomposed body. From the post-mortem report it
appears that the Doctor was of the opinion that the
deceased had died on account of man-handling and
throttling and that he must have died 10 to 15 days
prior to the date of autopsy. The skull of the
dead body was also subjected to superimposition
test by the Forensic Sciences department at Chennai
and on examination of the bones and the skull, the
opinion was that the skull could very well have
belonged to the male individual, whose photograph
was shown. On completion of investigation, final
report was filed and the case was committed to the
Court of Sessions, which, relying on the evidence
of PW.2, found both the accused guilty and
sentenced them to life imprisonment.
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5. The said judgment of conviction and sentence
was challenged by the appellants in
Crl.A.(MD)No.858 of 2004 which, as indicated
hereinbefore, was disposed of on 22nd February, 2007
by the High Court by confirming the conviction and
sentence awarded to the accused persons.
6. Of the two accused, the present appeal has been
preferred only by accused No.1, Balaji. The main
challenge to the judgment of the trial court was
with regard to the acceptance of the evidence of
PW.2, Sundari, who was ten years old at the time of
occurrence and 14 years old when she had deposed
before the trial court.
7. Learned counsel appearing for the appellant
contended that the trial court should have
exercised great care and caution in considering the
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evidence of PW.2, since the occurrence had taken
place in the middle of the night and even after
having allegedly witnessed the entire occurrence,
she did not speak to anybody about the murder of
her father by the accused till PW.1, her grand-
father, came to the house of the deceased on 3rd
November, 1999. Learned counsel urged that it was
difficult to accept that for 10 days PW.2 would
have remained silent and would not have informed
anybody about the incident, particularly, when the
body of her father was buried in the same house in
which they had been residing.
8. It was also submitted on behalf of the accused
that at the relevant time the accused No.2, along
with PW.2, was staying with DW.1, the brother of
the second accused, at Kattunaickanatti and were
not residing at Rajiv Nagar with the deceased, as
alleged by the prosecution. Accordingly, neither
the accused No.2 nor PW.2 were there in the place
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of occurrence on 23rd October, 1999 and the evidence
of PW.2 was, therefore, liable to be rejected.
Learned counsel also urged that the trial court had
wrongly placed reliance on the evidence of PW.3,
although he had turned hostile.
9. Learned counsel also urged that the High Court
affirmed the judgment of the Trial Court mainly on
the evidence of PW.2, ignoring the fact that the
First Information Report was filed after a period
of 10 days within which time a plausible story was
sought to be made out relying on the sole evidence
of PW.2, who was only ten years old at the time of
the incident. Learned counsel submitted that the
High Court merely followed the reasoning of the
Trial Court without considering the matter on its
own merits.
10. Learned counsel submitted that except for the
evidence of PW.2, whose testimony was required to
be treated with caution, there was nothing else in
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the entire evidence to connect the appellant with
the alleged offence.
11. On behalf of the State, Mr. R. Nedumaran,
learned Advocate, while supporting the judgment of
the trial Court, which was subsequently affirmed by
the High Court, contended that the evidence of PW.2
acquires a great deal of relevance, since apart
from the accused, no one else could have had
knowledge either of the manner in which the
deceased was killed or that he was buried under the
floor of the hut in which they were living.
Learned counsel submitted that it is on account of
the narration of the event by PW.2 to PW.1, the
father of the deceased, that the investigating
authorities were informed and they came and exhumed
the body of the deceased.
12. Mr. Nedumaran submitted that the aforesaid fact
was sufficient to establish the truthfulness of the
evidence of PW.2, notwithstanding her age, and such
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fact had been duly noticed both by the Trial Court
and the High Court.
13. Mr. Nedumaran submitted that in the facts and
circumstances, as indicated hereinabove, this is
not a case which called for interference by this
Court.
14. We have carefully considered the submissions
made on behalf of the appellant and the State and
we are convinced that no fault can be found either
with the judgment of the Trial Court or the High
Court in convicting the appellant for the offence
with which he had been charged.
15. Having regard to the fact that the discovery of
the body was made at the instance of PW.2. Sundari,
the child witness, and the post-mortem conducted on
the dead body was in consonance with the case made
out by the prosecution, viz., that the deceased had
been strangulated and throttled to death, there can
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be no reason to disbelieve Sundari’s evidence which
has withstood the test of cross-examination.
16. There is one more aspect of the matter which
also bears consideration. It cannot be forgotten
that the accused no.2 is Sundari’s mother and no
reason is forthcoming as to why Sundari should
implicate the accused no.2 in the murder of her
father. Even the attempt made on behalf of the
accused to discredit the evidence of PW.2 by
asserting that she was actually living at
Kattunaickepatti during the relevant period was
considered and rejected both by the Trial Court and
the High Court, as both the Courts chose to rely on
the evidence of PW.2 that only after the death of
her father she was taken to Kattunaickepatti and
from there to Madras.
17. In view of the above, we are in agreement with
Mr. Nedumaran that no interference is warranted
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with the judgment of the Trial Court and the High
Court, convicting the appellant herein.
18. The appeal is, accordingly, dismissed.
…………………………………………J. (ALTAMAS KABIR)
…………………………………………J. (CYRIAC JOSEPH)
…………………………………………J. (R.M. LODHA)
New Delhi Dated: December 2, 2009
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