MUNNA @ POORAN YADAV Vs STATE OF MADHYA PRADESH
Bench: D.K. JAIN,V.S. SIRPURKAR, , ,
Case number: Crl.A. No.-001025-001025 / 2006
Diary number: 218 / 2006
Advocates: T. N. SINGH Vs
“REPORTABLE”
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1025 OF 2006
Munna @ Pooran Yadav …. Appellant (s)
Versus
State of Madhya Pradesh …. Respondent (s)
J U D G M E N T
V.S. SIRPURKAR, J.
1. The Appellant herein challenges his conviction for an offence
under Section 302 for having committed murder of one Chhota S/o
Gariba. Initially three accused persons were tried for the offence
under Section 302 read with Section 34 IPC as also under Section
302 simpliciter. They were Munna @ Puran Chamar (Yadav) S/o
Khusali Chamar (A-1), Barra @ Radhacharan S/o Kallu Chamar (A-
2) and Brijlal S/o Devicharan Chamar (A-3). In addition to the above
charge under Section 302, Munna was also tried for an offence under
Sections 25 and 27 of Indian Arms Act. 1st Additional Sessions Judge
Chhattarpur, M.P. convicted the appellant under Section 302
Simpliciter and sentenced him to suffer rigorous imprisonment for life
while acquitting him from the charges under Sections 25 and 27 of
Arms Act whereas the other two co-accused were convicted for
offence under Section 302 read with Section 34 IPC.
2. Two Criminal Appeals came to be filed before the High Court of
Madhya Pradesh; one being by the appellant Munna (Accused No. 1)
and Brijlal (Accused No.3) while another appeal came to be filed by
Barra @ Radhacharan (Accused No. 2). The High Court allowed the
appeal in the case of Accused No. 2 and Accused No. 3 and
acquitted them of the charge under Section 302 read with Section 34
IPC. However, the appeal of the present appellant Munna (Accused
No.1) was dismissed confirming his conviction for an offence under
Section 302 IPC. It is this judgment which is in challenge before us.
3. The prosecution story is based on the First Information Report
(Ex. P-11) lodged by Gariba (P.W.4), the father of the deceased
Chhota on 01.02.1997 to the effect that in the morning, three
accused persons came to his house when his son Chhota was
sleeping. The appellant then entered the house and took away
Chhota to a nearby place - Chamrola (the platform used by the
villagers for chit- chatting etc.). It was further alleged that while the
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two acquitted accused caught hold of Chhota by his hands, the
appellant Munna fired at Chhota due to which he fell down and died
on the spot. On that basis the investigation started and after the
completion of the investigation, all the accused were tried before the
1st Additional Sessions Judge, Chattarpur. On their conviction, all
the accused filed appeals before the High Court which resulted in the
conviction of the appellant being confirmed.
4. Shri S.K. Gambhir, learned Senior Counsel appearing on
behalf of the appellant firstly contended that the High Court was not
justified in relying upon the evidence of sole eye witness Gariba
(P.W.4) on account of his interest and secondly as his evidence was
disbelieved insofar as it related to the original accused no. 2- Barra
and accused no. 3 - Brijlal. He further pointed out that the First
Information Report in this case was obviously incorrect as the timings
of the First Information Report could not match with the oral
testimony of Gariba (P.W.4), in that, he submitted that had the
incident taken place at about 7 O’clock in the morning and the police
station at Jujharnagar being six kilometres away, the First
Information Report could not have been lodged at 8.05 O’clock as in
fact much time was spent in contacting the other persons who,
admittedly, attended the Police Station alongwith P.W.4 - Gariba.
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The learned senior counsel, therefore, says that the whole
prosecution story itself becomes suspect.
5. The learned senior counsel next contended that Chhota himself
was a dreaded criminal and, therefore, a number of persons in and
around the village were his enemies. The learned counsel argued
that it may be that Chhota was found dead outside his house and not
knowing as to who had killed Chhota, his father had falsely
implicated the three accused persons who had no reason, atleast
visible reason to commit murder of Chhota. The learned senior
counsel also took us through the post mortem report to suggest that
the death had occurred much earlier to the time indicated in the post
mortem report. We were taken through the medical evidence more
particularly of Dr. S.S. Chourasia (P.W. 2). Lastly, learned senior
counsel suggested that the evidences of other witnesses like
Ambika Prasad (P.W.1) as also of Sunderlal Vishwakarma (P.W.3),
Mstt. Munni Bai (P.W.5) and Rahmat (P.W.8) could not be believed
and according to the learned senior counsel both the courts below
erred in accepting that evidence.
6. As against this, Shri Siddhartha Dave, learned counsel
appearing on behalf of the State supported the conviction and
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pointed out that there was no reason for Gariba (P.W.4) to falsely
implicate the accused. He pointed out that it was quite possible for
Gariba to reach the police station at about 8 O’clock in the morning
and to lodge the First Information Report. He also pointed out that
the medical evidence as well as the post mortem report itself showed
that the death had taken place at the time as indicated in post
mortem report and thus supports the evidence of the doctor. Lastly,
the learned counsel pointed out that the other witnesses were rightly
believed by the Sessions Court as well as the High Court as
corroborative evidence of Gariba (P.W. 4)
7. It is on this backdrop that we have to consider the correctness
of the judgment.
8. The first and the foremost thing is that the homicidal death of
Chhota by firing is not disputed. There is practically no challenge to
the evidence of the Dr. S.S. Chaurasia (P.W.2) who asserted that the
deceased had died due to the bullet wound which was slightly below
the back side of the neck and the bullet turned towards the right
rupturing internal organs and breaking bones of right side ribs
stopped below the skin. In para 9 of his examination in chief, he
opined that the death of the deceased was caused due to shock
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suffered due to firearm injury to him. There is hardly any cross
examination of the witness except a feeble suggestion that the injury
could not be sustained if the bullet is fired from the sides. One other
suggestion was regarding the timing of injury in which the doctor
affirmed that there could be difference of 2-3 hours in the period of
injury. The learned counsel for defence argued that in the post
mortem report, it was indicated that the timing of injury and death
could be about 24 hours to 36 hours earlier from the time of post
mortem. The post mortem was conducted on 02.02.1997, i.e. the
next day at 9.00 a.m. From this, the learned counsel argued that if
36 hours have to be counted backwards from 9.00 a.m. on 2.2.1997,
then the death of Chhota could not have occurred in the morning but
it must be somewhere at night between 01.02.1997 and 02.02.1997.
It was on this basis that the learned counsel tried to develop his
theory of false implication as also the wrong timing of filing of F.I.R.
9. This basic premise about the hour of death is wholly incorrect.
The post mortem clearly suggests that the death must have occurred
between 24 hours to 36 hours. Therefore, if the death is 24 hours
prior to the post mortem with a difference of about 2-3 hours as
admitted by the doctor in his cross examination then it is obvious that
the death might have occurred in the morning of 01.02.1997 which
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completely matches the testimony of Gariba (P.W.4). It is nowhere
tried to be brought out in the cross-examination that the death had
not occurred 24 hours prior to the post mortem examination or that it
had occurred much before that; i.e. about 36 hours. No suggestion
was put to the doctor nor was the post mortem report assailed in the
cross examination on that particular aspect. The learned senior
counsel argued that it was the duty of the prosecution to establish
the timing of injury and the death and that it had failed to establish
the exact hour. We do not agree with this contention in as-much-as
the post mortem report specifically states that the death had
occurred 24 hours prior to the post mortem was conducted. We,
therefore, reject the contention of the learned senior counsel that the
death must have occurred much more than 24 hours earlier to the
hour of the post mortem near about 36 hours.
10. Once this basic argument is rejected, the rest of the arguments
based on this very aspect predominantly must fall and the argument
that Chhota was already dead at night and only was found to be
shown in the morning has to be rejected.
11. Further, learned senior counsel had developed an argument
that the three accused had never come to the house of the deceased
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nor did the appellant enter the house of the deceased. On seeing the
evidence of Gariba (P.W.4), Munni Bai (P.W.5) and Rahmat (P.W.8),
there is nothing to disbelieve their evidences. Gariba (P.W.4)
specifically deposed that the three accused had come and appellant
had actually entered the house. It was tried to suggest by the
learned senior counsel that this was not possible since the appellant
had never earlier entered the house of Gariba. In our opinion, such a
plea is not possible. True, it is that Gariba (P.W.4) is a relation
witness and as such requires a closer scrutiny keeping that factor in
mind. When we see the judgment of the High Court, it is clear that
the High Court was quite alive to the fact that it was the evidence of a
near relation and therefore court had to use caution. We are
satisfied that such caution was exercised by the High Court while
appreciating the evidence of Gariba (P.W.4) and the High Court was
right in accepting the evidence of Gariba. The rule of appreciation of
a relation witness is now well-settled. The court should not only
exercise the caution while appreciating such evidence, but also it
should be seen from the judgment. We do find that the courts below
have not only exercised caution but it is also apparent from the
judgments that such caution is in fact exercised.
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12. The defence counsel tried to suggest that Gariba (P.W.4) had
falsely implicated Barra (A-2) and Brijlal (A-3) and that the High Court
had in fact disbelieved the evidence of the witness in so far as those
two accused are concerned and hence his evidence should be
disbelieved even as regards the appellant, we do not agree. The
High Court has only exercised a cautious approach in partly rejecting
Gariba’s evidence. The High Court realised the fact that when
Gariba (P.W.4) related the incident to other witnesses, he had not
mentioned the names of Brijlal (A-3) and Barra (A-2) nor had he
suggested that they had caught hold of the deceased and thereafter
Munna (A-1) had shot fire from the fire arm. The High Court also had
realized that Gariba (P.W.4) was a sole eye-witness to the incident
and as he has not attributed any role to accused nos. 2 and 3, those
accused should get the benefit of doubt. We do not attach much
importance to this kind of rejection of the evidence of the eye-
witness. It is not as if Gariba (P.W.4) was totally disbelieved nor was
a finding recorded by the courts below that he had falsely implicated
the two accused persons. The High Court merely gave the benefit of
doubt to those two accused considering that immediately after the
incident, the witness had not stated the above story regarding the
role played by the two accused persons to Munni Bai (P.W.5) and
Rahmat (P.W.8). It is one thing to disbelieve the witness and to give
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benefit of doubt to the accused on the basis of that evidence and it is
quite another to hold that the witness had deliberately and falsely
implicated the two other accused. That did not happen in this case.
A criticism would have been justified had the finding been that Gariba
(P.W.4) deliberately and falsely implicated the two accused in this
case. However, that did not happen. The High Court merely gave
the benefit of doubt to accused nos. 2 and 3 and, therefore, it was
quite justifiable to believe the testimony as against the appellant
while granting benefit of doubt to accused nos. 2 and 3. Obviously
the theory of falsus in uno, falsus omnibus has long back ceased to
apply in our criminal jurisprudence. We, therefore, do not see
anything wrong in the High Court accepting the evidence of P.W.4
against the appellant which evidence was well corroborated by the
evidence of Munni Bai (P.W.5) and Rahmat (P.W.8). They were the
witnesses who were informed about the role of Munna almost
immediately after the incident.
13. Much was tried to be suggested about the time of F.I.R. We
have seen the original Hindi First Information Report as also the
original Hindi evidence of the witness. The witness has specifically
stated that the time was the day-break time, sun was about to rise
(Din Nikalne me thaa). Considering that the witness was not a literate
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witness and did not know how to read the watch, the mention of 7
O’clock as the time of incident in the First Information Report
appears to be the handiwork of the person who recorded the First
Information Report. Much importance cannot be given to such
insignificant factors. Much was tried to be suggested from the
evidence of Gariba (P.W.4) that immediately after the incident, he
went to the neighbours, like Ambika Prasad (P.W.1) and Sunderlal
Vishwakarma (P.W.3) and substantial time was spent and, therefore,
he could not have reached alongwith all those persons to
Jujharnagar police station at about 8 O’clock which was six
kilometers away. In our considered opinion, such criticism has no
merits. Nothing has come in the evidence as to how these persons
reached the police station. There is no cross examination to any of
these witnesses regarding the time taken from the village to the
police station. If that is so, it would not be possible to reject the First
Information Report on that flimsy ground alone. Again the distance
between the village and the police station which is given in First
Information Report is six kilometers approximately. That in our
opinion is not such a distance which would not be covered within an
hour or so. Giving overall consideration to this aspect, we are of the
opinion that the First Information Report was a genuine document
and was correctly recorded at the time when it was given and there is
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nothing unusual in the timings of First Information Report. We,
therefore, reject the argument of the defence on that ground.
14. Learned counsel relied on a reported decision in Akhil Ali
Jehangir Ali Sayyed vs. State of Maharashtra {(2003) 2 SCC 708}
in support of his contention, that if the two other accused were
acquitted on the similar kind of evidence, the appellant should not
have been convicted. The learned senior counsel invited our
attention to para 6 which is to the following effect :
“6…… As the second accused Jabbar was placed in the same situation as the appellant in this case (if not lesser), Article 21 of the Constitution
would not permit us to deny the same benefit to the second accused,
notwithstanding the fact that the SLP and the review application filed by
him have been dismissed by this Court….”
We do not think that this court has laid down any such law that
when the two other accused persons are acquitted (by giving benefit
of doubt), the third one must be given the same benefit of doubt.
Such is not a law laid down. We cannot apply the principle of parity
in this case where it is specifically proved that it was the appellant
alone who whipped out the gun and fired at the deceased killing him
instantly. Such evidence was not available against the two acquitted
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accused. We, therefore, reject the argument that by reason of parity,
the appellant should also be acquitted.
15. The learned counsel also relied on another judgment reported
in Bhagirath vs. State of Madhya Pradesh { (1976) 1 SCC 20}
and more particularly the observations in para 18 which are to the
following effect :
“18... when the substratum of the evidence given by the
eyewitnesses examined by the prosecution was found to be false, the only
prudent course, in the circumstances of this case, left to the court was to
throw out by the prosecution case in its entirety against all the accused”
Whereas in the present case case, the substratum of the
evidence of P.W. 4 has not been found to be false. On the other
hand, both the courts below have rightly chosen and relied on
prosecution evidence.
16. Lastly, almost by way of a desperate argument, the learned
senior counsel tried to argue on the nature of the offence. It was the
contention of the learned counsel that doctor had opined that the
death had been caused by shock, and since the said shock had not
been caused by the appellant, the offence could not be the one
under Section 302 IPC but would be a minor offence. We have
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recorded this contention only for being rejected. The doctor has very
clearly opined that the shock was the result of the firing by the
appellant. In that view, the argument is rejected.
17. Learned senior counsel also argued that since there was
solitary eye-witness, his evidence should have been rejected.
18. Learned counsel appearing on behalf of the State relied on the
decision reported in Kunju Alias Balachandran vs. State of Tamil
Nadu {(2008) 2 SCC 151} which deals with the subject of the
appreciation of the single eye-witness. This Court following the oftly
quoted decision in Vadivelu Thevar vs. State of Madras [ AIR 1957
SC 614] and accepting that decision came to the conclusion that this
court can and may convict relying on the testimony of a single
witness provided he is wholly reliable and that there was no legal
impediment in convicting a person on the sole testimony of a single
witness. In the present case, not only was the evidence of PW-4
Gariba acceptable but it was also corroborated by his immediate
disclosure to P.W.5 and P.W.8. It was, therefore, rightly accepted
and acted upon. The contentions of the learned senior
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counsel for the defence must be rejected. In short, we do
not find any merit in the present appeal and it is dismissed.
19. It is reported that the appellant was released on bail during the
pendency of his appeal. The State shall take immediate steps to
arrest him by issuing Non-bailable warrants against him and arrest
him for undergoing the rest of the sentence.
………………………………..J. ( D.K. Jain )
………………………………..J. (V.S. Sirpurkar)
New Delhi; November 4, 2008.
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