C.MAGESH Vs STATE OF KARNATAKA
Case number: Crl.A. No.-001028-001029 / 2008
Diary number: 19041 / 2008
Advocates: DINESH KUMAR GARG Vs
ANITHA SHENOY
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.1028-1029 OF 2008
C. Magesh & Ors. etc. ....Appellants
Versus
State of Karnataka ...Respondent
J U D G M E N T
Deepak Verma, J.
1. Narration of facts of the aforesaid criminal appeals
arising out of common judgment and order passed by
High court of Karnataka, Bangalore, in three
criminal appeals, one preferred by convicted
accused, other two by State of Karnataka, would
reveal shocking and sad plight as to how a labour
dispute can turn hostile culminating into a civil
disobedience, thus, snatching away lives of two
young women and injuring several others all working
in BPL Engineering Ltd. (hereinafter shall be
referred to as ‘BPL’)
2. Before coming to the prosecution story, it is
necessary to give background facts of the case so as
to appreciate as to how charter of demands, of
workers of Trade Union had taken an ugly shape
causing death of two employees and injuries to
several others.
3. BPL has eight units spread over different parts of
Bangalore city, carrying on its business activities.
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 2
It appears, looking to the nature of activities that
are carried on by BPL, large numbers of workers,
mostly women, were engaged on temporary basis. They
were apparently not satisfied working on temporary
basis for long number of years. Employees of all the
units of BPL Engineering Ltd. formed a common trade
union. Thereafter, they applied for registration of
the Union. Management of BPL opposed the
registration. The Union was still registered and
management filed an appeal against the said order of
registration with the Assistant Labour Commissioner,
in which show cause notice was issued to the Union.
However, on challenge being raised by the Union to
the said show cause notice by filing a petition,
purportedly under Articles 226 and 227 of the
Constitution of India, High Court of Karnataka,
Bangalore, was pleased to quash the said show cause
notice. Thus, the registered Union of BPL and its
employees affiliated to CITU came into existence.
4. The registered Trade Union, thus, as was expected,
placed charter of demands before the management for
regularization of all temporary employees who had
been working for long number of years. As the prayer
of the Union was not acceded to by the BPL
management, the members of the Union held Dharnas,
protests and meetings, outside factory premises at
different units of BPL. It is on record that A1 R.
Srinivas and A2 T.K.S. Kutti were the President and
Secretary respectively of the said Union and A3 to
A47 and other accused were said to be active members
of the said Union. According to prosecution, they
had been actively participating in the activities of
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 3
the Union, making demands, which the BPL management
did not accede to.
5. Since the initial demands made by members of the
Union were not acceded to, and did not bring
required results for the Union, they adopted hostile
tactics in their activities.
6. On 19.11.1998, there was serious protest
demonstration by the leaders, office bearers and
other active members of Union, persuading employees
not to attend to the work at BPL’s Basavapura Unit.
This led to lodging of complaint/FIR by Lalitha, an
employee of BPL with Hebbagodi Police Station,
bringing aforesaid facts to the notice of police.
Consequently, a charge sheet was filed against
accused A6, A15, A33 and A36, on the complaint filed
by Lalitha. There were as many as three lady
accused also named in the said complaint.
7. However, some of the employees who were loyal to the
management continued to attend work.
8. Sensing the gravity of the situation, BPL management
thought it fit and proper to take help of police so
as to provide sufficient protection to its loyal
employees and to escort them to and from their
respective residences to different units of BPL. On
the basis of the complaint having been lodged by
Lalitha, BPL management also lodged a complaint
against A6, A15, A33 and A36 and A47.
9. Protest demonstration by the members of Union of BPL
either within the premises or outside different
units continued. Since despite doing their best,
BPL was not able to control and manage hostile
attitude of the Union, it was constrained to file
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 4
Civil Suits on 30.11.1998 and 2.12.1998 against the
striking Trade Union members with a prayer that the
members be not allowed to hold any demonstration
within the factory premises or units. An order of
injunction was passed against the members of the BPL
Group of Companies Karmikara Sangha (hereinafter
shall be referred to as ‘Sangha’) not to hold any
demonstration within a radius of 100 meters from the
factory premises.
10. Even thereafter, protest demonstration and the
strike continued for about a week. Some of the
employees went on hunger strike.
11. BPL management also initiated disciplinary
proceedings against A6-P.A. Bharathkumar, A15-N.V.
Ravi @ Ravinanda Kumar and A33-S. Jagadish, for
their alleged acts of misconduct in one of its
units. Since on account of police protection having
been provided to the loyal workers of the BPL, its
business activities continued, which were not
palatable to the accused. They were, therefore,
hatching a plan to somehow or the other create
terrorism and civil disobedience amongst the loyal
workers so that they may be afraid of attending to
their work. The chronological events put herein
under would show as to how the prosecution story
commenced.
12. However, this fight between Trade Union and the
management took an ugly turn on 25.3.1999, when a
private chartered bus carrying some of the employees
of BPL, was stopped at Annepalya so as to allow
the workers to alight. At that time, A1 to 49 formed
an unlawful assembly. A1 and A2 were shouting
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 5
slogans in favour of the Union and against the loyal
employees of the factory. A6 and A47 and others
pelted stones with the result glass panes of the bus
were broken. A46 stood at the only gate available
at front part of the bus along with others to
prevent the workers from getting down. A15 and A33
were supplied kerosene in two cans by A32, which was
sprinkled not only on the remaining passengers of
the bus but also on rear left side of the bus. The
bus was then put on fire by A33. This incident took
place at about 6.40 p.m. In the said inferno,
several passengers of the bus sustained burn
injuries and the rear left side of the bus was also
badly damaged by fire.
13. C.W.98 Suresh Naidu, Circle Inspector of Police
Ashoknagara Police Station (hereinafter shall be
referred to as 'I.O.') received telephonic message
in respect of the aforesaid incident at about 6.45
p.m. Taking clue from the said message, I.O.
immediately proceeded to the spot and found bus
bearing registration No. TN 28B 6999 still under
flames and fire fighting staff was extinguishing
fire. The passengers in the said bus who had
sustained burn injuries were initially taken to the
house of C.W.42 Smt. Renuka thereafter were
admitted in a Hospital in Patrolling Van popularly
called as Hoysala Van, named after one of the Rulers
of the State. CW1 N. Ashwathappa, after being given
first aid treatment in Bowring Hospital, lodged
written complaint Exh. P81. Crime No. 273/1999 was
registered. Subsequently, the concerned judicial
magistrate was also informed at about 11.45 p.m.
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 6
Thereafter, photographs of the ill-fated bus
from outside were taken. I.O. seized kerosene can,
stones, clubs, half burnt vanity bags, chappals,
rubber sheet, covers, glass pieces and one can with
kerosene oil. CW.98, I.O. prepared a spot Mahazar
Ex.P1.
14. Thereafter, I.O., C.W. 98 went to Victoria Hospital
at about 10.45 p.m. and found some of the workers
with severe burn injuries. He recorded statement of
one Devaki. He also recorded statement of other
prosecution witnesses. Thereafter, on the same
night, he went to DG Hospital and recorded statement
of Latha Maheshwari. On instructions from senior
police officer, some of the accused were arrested.
15. On 2.4.1999, he recorded statement of Sinija, an
injured passenger of the bus, in the presence of
doctor which was marked as Exh. P.29. Sinija
succumbed to burn injuries on 11.4.1999. Her dead
body was sent for postmortem examination. Similarly,
on 20.4.1999 he recorded statement (Exh. P30) of
Smt. Nagarathna another injured passenger of the bus
in presence of the doctor but she also succumbed to
burn injuries on 22.4.1999. Thus, the case,
initially registered under Section 307 was converted
into one under Section 302 of the Indian Penal Code
(IPC) along with other allied sections. On
19.6.1999 I.O. sealed all the articles pertaining to
this case and forwarded it to the Forensic Science
Laboratory for analysis through Head Constable 660.
16. After completion of usual investigation, he
submitted charge sheet against 49 accused. They
were charged and prosecuted for commission of
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 7
offences punishable under Sections 120B, 302, 307,
324, 326, 332, 148, 435, 427, 147, 148, 143, 506
read with Section 149 of the IPC.
17. The prosecution, in order to bring home the charges
levelled against accused examined PW1 to PW56,
marked documents P1 to P121 as exhibits and M.Os 1
to 41 in support of the prosecution version. The
statement of the accused as contemplated under
Section 313 Cr.P.C. was recorded. Accused also
examined themselves as DW 1 to 31 and got marked
Exh. D1 to D328 in support of their defence.
18. Learned trial judge, on appreciation of evidence
available on record, convicted in all only 7 accused
i.e. A1-R.Srinivas, A2- T.K.S. Kutti, A15-N.V. Ravi
@ Ravinanda Kumar, A25-R. Ramesh, A32-Dharanesh
Kumar, A33-S.Jagadish and A46-Sharath Kumar for
commission of offences punishable under Section
302, 307, 435, 427, 143 and 148 read with 149 of the
IPC awarding them maximum punishment of life
imprisonment u/s 302 and ancillary sentences and
corresponding fines in each case for other offences
with a direction that sentences will run
concurrently. All other accused were acquitted by
the trial court.
19. Against the judgment of the trial court, Crl. A. No.
1624 of 2003 was filed by the aforesaid 7 convicted
accused. On the other hand, Criminal Appeal No. 188
of 2004 was filed by State of Karnataka against
aforesaid seven convicted accused for enhancement of
sentences of life imprisonment to death sentence and
Criminal appeal No. 189 of 2004 was also filed by
the State of Karnataka, against that part of
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 8
judgment and order of trial court whereby out of 49,
42 accused were acquitted.
20. All the appeals before the High Court were heard
analogously and disposed of by a common judgment.
These appeals have been preferred firstly by the
seven accused convicted by the trial court and
secondly by four other accused, viz., A4-C. Magesh,
A8-Edwin Noyal, A16-S.Babu and A34-Nagaraj
additionally found guilty and convicted for the same
offence by the High Court. The fifth accused, viz.,
A6-P.A. Bharathkumar convicted by the High Court has
not preferred any appeal, thus in this
judgment/order, we are not dealing with his case. No
further Appeal has been preferred by the State as
well.
21. We have heard learned senior counsel Mr. Sushil
Kumar with Mr. Aditya, and Mr.V.K. Biju, advocates
for the appellants and Ms. Anitha Shenoy and Ms.
Rashmi Nandakumar, Advocates for the respondent at
length and perused the records.
22. At the outset, learned counsel for appellants
strenuously contended before us that the whole story
of the prosecution has been concocted and has been
engineered only with an intention to take revenge
from the accused, who were instrumental in causing
strike and dharnas in BPL. It has been contended
that all the so called injured persons whose
statement was recorded by the police had stated in
one voice that the fire was caused by some
miscreants and at the first instance names of the
appellants were not mentioned by them. It was only
after typed written report Exh. P 81 was submitted
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 9
to the police, names were disclosed for the first
time meaning thereby that the same was concocted and
prepared after meeting of minds as to who should be
roped in as accused.
23. It was also contended that in any case, the
statements of Kumari Sinija and Mrs. Nagarathna
Exh.P29 and P30 cannot be treated as dying
declarations as the same were not recorded in
accordance with rules formulated in Karnataka Police
Regulations. The incident had admittedly taken
place on 25.3.1999 but the statement of Kumari
Sinija was recorded on 2.4.1999 and she died on
11.4.1999. Similarly, statement of Smt. Nagarathna
was recorded on 20.4.1999 and she expired on
22.4.1999. Prosecution has failed to satisfy as to
why for all these days, the statement could not be
recorded by the Magistrate. Several other lacunae
have been pointed out to us to show that the same
cannot be treated as dying declarations as they do
not fulfill the requirement of law. It was also
contended that no signatures are required to be
obtained on a statement recorded under Section 161
of the Cr.P.C. yet the same were signed which
clearly violates mandate of Section 162 of CrPC.
24. The photographs of the accused were already shown to
the witnesses who had admitted the same. Therefore,
their identification did not have any legal
sanctity. Evidence of the prosecution is required
to be considered in whole so as to see its
credibility but it is not permissible in law to say
that for few of the accused, it would be looked into
from one angle and for others it would be looked
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 10
into from different angle. Names of the persons on
the spot or their identity were not reflected. In
other words, it was contended that the very genesis
of the commission of the crime, FIR having been
denied by the person lodging it. i.e., lodger PW 42
A.S. Aswathappa, nothing had in fact survived in the
prosecution case and accused deserved acquittal on
this ground alone.
25. It was further contended by Mr. Sushil Kumar,
learned senior counsel that case could not have been
proceeded against any of the accused as he was
declared hostile and in any case, FIR not being a
substantive piece of evidence and in absence of any
other legally admissible evidence, they could not
have been framed. Defence has not disputed the
incident but what has been seriously contended was
the identity of the accused, a burden which lay
heavily on the prosecution but it failed to
discharge it satisfactorily. In all the statements
recorded earlier, names of none of accused were
revealed. It was only after typed written report
was submitted by Ashwathappa, the names appeared.
26. It is settled law on the point that FIR is not a
substantive piece of evidence. However the FIR can
not be given a complete go-by since it can be used
to corroborate the evidence of the person lodging
the same. In the judgment of this Court titled
Baldev Singh vs. State of Punjab reported in (1990)
4 SCC 692, it was held that as far as the
evidentiary value of the FIR is concerned it can
only be used to for corroboration of its maker, but
the FIR can not be used as substantial evidence or
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 11
corroborating a statement of third party.
27. On careful examination of the deposition of PW-42,
Ashwathappa, it is found that even though he had
denied lodging of complaint with the police, but on
examination of deposition of PW-56, Suresh Naidu,
CPI Ashoknagar P.S., it is found that he has stated
that PW-42, Ashwathappa, had come to the police
station along with a typed complaint, which was then
registered and FIR was lodged. Subsequently it was
sent to the court of XI Additional Chief
Metropolitan Magistrate, Bangalore. Thus it is not
possible on account of the above said discrepancies
in the evidence to ascertain the origin of the typed
complaint. Thereby we can not totally negate the
possibility of the complaint being dictated by the
company officials. Moreover there is no secondary
evidence led to ascertain the veracity of the FIR.
Under such circumstances it would not be correct for
us to wholly place our reliance on the same.
28. Learned counsel for the appellants then contended,
if FIR and dying declarations are discarded, then
nothing would survive to hold the appellants guilty
for commission of serious offence. It was also
submitted that under Section 380 of the CrPC, Court
has every power and jurisdiction to examine, re-
appreciate and evaluate the evidence available on
record and then only to record either finding of
guilt or acquittal.
29. It was also brought to our notice that in the
application for remand filed on 9.4.1999, no mention
had been made with regard to recording of dying
declaration of Kumari Sinija. Correctness and legal
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 12
sanctity of the said dying declarations are
challenged on the grounds that they were not in
question-answer form and endorsement made by doctors
at the end of the statements that they were mentally
fit is not the requirement of law for proving the
dying declarations.
30. On the other hand, learned counsel for respondent
M/s Anitha Shenoy and Rashmi Nandakumar strenuously
contended that trial court had properly appreciated
the evidence available on record and thereafter
only, convicted seven accused. In appeal in the High
Court, five more have been found guilty for
commission of offences mainly on the basis of dying
declarations of Kumari Sinija, and Mrs. Nagarathna,
who had categorically named these five accused,
ultimately having succumbed to burn injuries
sustained by them. Thus, their statements recorded
under Section 161 CrPC, after their death would be
treated as dying declarations and the High Court
committed no error of law in doing so.
31. It was contended that all the accused were already
known to the witnesses and they had been working
either in the BPL or used to participate in protest
of their demands. Thus, holding of any
identification parade in the facts and circumstances
of the case was not required. They have further
denied that photographs were already shown to them
before they were identified in the dock in court.
It was further submitted by her that mere
declaration of the lodger of the FIR hostile, will
not completely wash out the prosecution case, as it
would still depend on the oral evidence of the
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 13
witnesses coupled with the Exhibits and M.Os
(Material Objects). Similarly, even if dying
declarations are not taken into consideration, there
is still sufficient material on record to show that
even those five who have additionally been found
guilty for commission of offences as mentioned
hereinabove by the High Court, cannot be acquitted.
32. It has also been submitted that it is neither the
requirement of law nor any legal obligation to
record the cause of incident by the Doctor at the
time of admission of injured in the Hospital in
M.L.C. PW1 to PW15 have consistently deposed names
of the accused in one voice, who were cross-examined
at length yet nothing could be elicited from them so
as to discard their evidence. In other words, it
has been contended that judgment and orders of
conviction passed by the trial court for seven
accused and confirmed by High Court and
additionally, finding five more accused guilty by
the High Court, cannot be interfered with and the
appeal filed by four of them deserves to be
dismissed.
33. As already mentioned herein above, no Appeal has
been preferred by the State against that part of the
order by which others have been acquitted by the
Trial Court and confirmed by High Court. Thus, in
these Appeals, we are concerned with the conviction
of 11 accused only i.e. A1-R.Srinivas, A2-
T.K.S.Kutti, A15- N.V. Ravi @ Ravinanda Kumar, A25-
R. Ramesh, A32-Dharanesh Kumar, A33-S.Jagadish and
A46-Sharath Kumar convicted by both Trial Court and
High Court and A4-C. Magesh, A8-Edwin Noyal, A16-
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 14
S.Babu, A34-Nagaraj though acquitted by Trial Court
but convicted by High Court.
34. We would first like to take up Criminal Appeal No.
1028 of 2008 preferred by four of those accused who
have been found guilty for commission of offences
under Section 302 and other allied sections by the
High Court solely on the strength of two dying
declarations of Sinija and Nagarathna marked as Exh.
P29 and P30.
35. At the outset, for deciding the said appeal, it is
first to be ascertained whether Exh. P29 and P30 can
partake the character of dying declarations so as to
hold those four guilty for commission of the said
offences.
36. It is not in dispute that it was their statement
recorded under Section 161 of the Cr.P.C. in the
hospital by I.O. There was no need at that time to
have obtained their signatures on the same as it is
prohibited by Section 162 of the Cr.P.C. Doctors
have certified that they were in a fit state of
health to have their statements recorded only at the
end of recording of their statements. No such
certificate has been issued by the Doctors at the
time their statement had commenced to be recorded.
It is not in question-answer form.
37. The incident having taken place as far back as on
25.3.1999 in a metropolitan city like Bangalore,
where several magistrates were available,
prosecution never thought of getting their dying
declarations recorded in presence of a magistrate.
There is nothing on record even to suggest that from
25.3.1999 to 11.4.1999 when Sinija finally succumbed
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 15
to the injuries and between 25.3.1999 to 22.4.1999
when Nagarathna succumbed to the injuries magistrate
was not available. Even if prosecution would have
put forth such a ground it had only to be discarded
at the threshold as the same is inconceivable.
38. We have also not appreciated the manner in which the
High Court in a cryptic manner, without properly
discussing the legal and factual aspect of the
matter held the aforesaid 4 accused guilty for
commission of the said offence in addition to the
conviction of seven accused who had already been
found guilty by trial court. After all, it was an
appeal by the State against order of acquittal
recorded by trial court.
39. In an appeal preferred under Section 378 of the
CrPC, no doubt, it is true that High Court has
ample powers to go through the entire evidence and
to arrive at its own conclusion but before
reversing the finding of acquittal, following
conditions should be always kept in mind namely,
(i) the presumption of innocence of the
accused should be kept in mind;
(ii) if two views of the matter are possible
view favourable to the accused should be
taken;
(iii) the appellate court should take into
account the fact that the trial judge had
the advantage of looking at the demeanor of
witness; and
(iv) the accused is entitled to benefit of
doubt. But the doubt should be
reasonable that is the doubt which rational
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 16
thinking man with reasonable honesty and
consciously entertained, more so, when the
larger question with regard to treating Exh.
P29 and Exh. P30 as dying declarations
itself had become questionable.
40. There was no occasion for the High Court to have
passed order of conviction on the same, that too
without removing the doubts with regard to
correctness, legality and propriety of two dying
declarations.
41. Thus, in our considered opinion, Criminal Appeal
No.1028 of 2008 filed by aforesaid four accused,
convicted by High Court for the first time deserves
to be allowed and is allowed. They be set at
liberty if not required in any other case.
42. Now, coming to the appeal of remaining 7 accused
i.e. Criminal Appeal No. 1029 of 2008, we have
critically gone through the evidence of PW1 to PW
15, remaining passengers of the ill-fated bus on the
unfortunate date, having sustained burn injuries on
account of overt acts of the accused as mentioned
hereinabove.
43. After having gone through the entire evidence
critically, we have absolutely no doubt in our mind
that there has been a great consistency in the
evidence of PW 1 to PW15 with regard to different
roles attributed to A1-R. Srinivas, he has been
identified by the witnesses as one of the
instigators who started shouting slogans against
management of the Company and loyal workers,
moreover PW- 12 & 14 have attributed “pelting of
stones” on A-1 R.Srinivas A2-T.K.S. Kutti, was also
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 17
attributed more or less the same role as that of A1-
R Srinivas by the PWs. A15-N.V. Ravi, was correctly
identified by all the witnesses, who have deposed
about him. He has been attributed role of “pouring
kerosene on the bus” except PW 4 & 14 did not depose
about the same role played by him. He has further
been attributed with the “role of shouting slogans”
and “preventing remaining occupants from alighting
from the bus”. A32-Dharanesh has been assigned with
similar role as that of A-15 with the only
difference that PW2 & 11 could not identify him
correctly. He has been attributed the role of
“passing of kerosene jars”, “blocking the exit of
the bus” and “pelting of stones”. A33-Jagadish has
been correctly identified by all the PWs, in
deposition before Court. Further majority of the
witnesses have assigned him the role of “pouring of
kerosene” and PW-15 also mentions that “he set the
bus on fire”. In addition to this A-33 has been
assigned the role of “pelting stones”, “shouting
slogans” and “blocking the exit of the bus” as well.
Thus, there cannot be any escape for the aforesaid 5
accused from avoiding conviction and sentence
awarded to them by Trial Court and confirmed in
appeal by High Court. Even otherwise, there are
concurrent findings of fact recorded against them,
which cannot be interfered with in this appeal.
44. However, on account of inconsistency, improper
identification and in absence of specific role being
attributed to A25-R. Ramesh and A46-Sharath Kumar,
we are of the considered view that their conviction
cannot be upheld.
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 18
45. Then the question arises before us is whether a case
has been made out for recording acquittal of A25-
R.Ramesh and A46-Sharath Kumar. Following
inconsistencies have been noticed by us.
46. PW2, PW5, PW6, PW10 did not identify A25-Ramesh
correctly. PW7, PW13 and PW14 did not identify him
at all. PW8 identified him but does not assign any
role to him. PW1, PW2, PW4, PW9, PW12, PW13, PW14,
PW15 assigned him the role of shouting slogans.
However PW4, PW12, PW13, PW14, assigned him further
role, in addition to shouting slogans. PW3, PW5 and
PW11 assigned him some other roles, different from
shouting slogans.
47. Coming to the case of A46-Sharath Kumar, all have
identified him correctly but PW3, PW4, PW5 PW6, PW8,
PW10, PW12 and PW14 did not depose about him at all.
48. The majority of witnesses assigned him the role of
assaulting with clubs. However, PW9, PW13 assigned
different role to him but Doctor's evidence does not
disclose anywhere that the injuries sustained by
any of the injured persons could have been caused
with clubs, meaning thereby there was no mention
with regard to cause of injury. Thus, he can also
be given benefit of doubt. In view of the aforesaid
inconsistencies available on record, it would not be
safe to convict him.
49. It may be mentioned herein that in criminal
jurisprudence, evidence has to be evaluated on the
touchstone of consistency. Needless to emphasise,
consistency is the keyword for upholding the
conviction of an accused. In this regard it is to be
noted that this Court in the case titled Suraj Singh
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 19
v. State of U.P. reported in 2008 (11) SCR 286 has
held:-
“The evidence must be tested for its inherent consistency and the inherent probability of the story; consistency with the account of other witness is held to be creditworthy. The probative value of such evidence becomes eligible to be put into the scales for a cumulative evaluation.”
50. In a criminal trial, evidence of the eye witness
requires a careful assessment and must be evaluated
for its creditability. Since the fundamental aspect
of criminal jurisprudence rests upon the stated
principle that “no man is guilty until proven so”,
hence utmost caution is required to be exercised in
dealing with situations where there are multiple
testimonies and equally large number of witnesses
testifying before the court. There must be a string
that should join the evidence of all the witnesses
and thereby satisfying the test of consistency in
evidence amongst all the witnesses.
51. As has already been mentioned hereinabove A6-P.A.
Bharathkumar has not preferred any appeal as his
whereabouts are not known. Thus, these appeals have
no concern with his conviction.
52. Normally, it is not in practice to consider each and
every individual evidence available; however we had
to make an exception in this case since it involved
certain alleged odious deeds of few individuals. In
order to impart full and substantial justice, we
made this exception. Criminal jurisprudence entails
that a thorough appreciation of records needs to be
done in order to do complete justice.
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 20
53. It would be apt to mention herein that interlocutory
applications were filed by some of the accused in
the trial court under Sections 91 and 233 of the
Cr.P.C. The applications mainly pertained to
securing of certain materials, documents and
witnesses to establish their defence. At the very
outset it is pertinent to mention that in this
particular matter there has been an inordinate
delay, despite the High Court granting six months
for the completion of the trial and thereafter
another three months' extension was sought by the
trial court. As per Section 233, the trial court can
refuse securing of defence evidence if it so feels
that the same is being done to further delay the
trial. The trial court had considered the judgment
of the High Court of Karnataka in Crl. Rev. Petition
No. 677/03, touching almost the identical issue,
where in it was held that the defence evidence has
to be led without summoning of any documents and the
counsel for the defence has conceded to the said
point. Thus, we are of the opinion that trial court
has committed no error in rejecting the above
applications. Even otherwise there seems to be no
prejudice caused to the accused by mere rejection of
these applications.
54. Only in the light of the aforesaid we have
considered the case of each of the accused
independently.
55. In Criminal Appeal No. 1029 of 2008, out of the
seven accused appellants, we hereby confirm the
conviction and sentence as awarded to them by the
trial court and confirmed by High Court for the
Crl.A. Nos. 1028-1029 of 2008 …. (contd.) 21
following 5 accused, viz., A1-R.Srinivas, A2-T.K.S.
Kutti, A15-N.V.Ravi, A32-Dharanesh, A33-Jagadish,
but record acquittal of A25-R. Ramesh and A46-
Sharath Kumar. They be released forthwith if not
required in any other criminal case.
56. For the reasons recorded above, Crl. Appeal No. 1028
of 2008 filed by aforesaid 4 accused namely, A4-
C.Magesh, A8 - Edwin Noyal, A16 - S Babu and A34-
Nagraj is hereby allowed and they are acquitted.
They be set at liberty forthwith, if not required in
any other criminal case.
57. Thus, the appeals stand allowed to the aforesaid
extent only as per the reasons recorded above.
Judgments and orders of the Trial Court and High
Court stand modified accordingly.
......................J. [V.S. SIRPURKAR]
.......................J. [DEEPAK VERMA]
New Delhi. April 30, 2010