RAZAK JINNESAB KARAJAGI Vs STATE OF KARNATAKA
Case number: Crl.A. No.-000223-000223 / 2002
Diary number: 21298 / 2001
Advocates: RAJESH MAHALE Vs
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Reportable
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 223 OF 2002
Razak Jinnesab Karajagi & Ors. ..... Appellants
Versus
State of Karnataka ..... Respondent
JUDGMENT
Lokeshwar Singh Panta, J.
1] Razak Jinnesab Karajagi [A-1], Jinnesab Rajesab Karajagi
[A-2], Babulal Jinnesab Karajagi [A-3], Nabilal Jinnesab Karajagi
[A-4] - appellants herein, have preferred this appeal under
Section 2 [1] [a] of the Supreme Court (Enlargement of Criminal
Appellate Jurisdiction] Act, 1970 against the final judgment and
order dated 03.09.2001 passed by the High Court of Karnataka
at Bangalore in Criminal Appeal No. 359 of 1996. By the
impugned judgment, the High Court has set aside the order of
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acquittal dated 03.01.1996 of the appellants passed by the
learned 1st Additional Sessions Judge, Bijapur, in Sessions Case
No. 109 of 1994 under Section 302 read with Section 34 of the
Indian Penal Code (for short the "IPC"] under Sections 201 read
with Section 34 of the IPC and Section 506 of the IPC of A-2 and
as a result thereof, A-1, A-2, A-3 and A-4 have been convicted
for the aforesaid offences and sentenced to imprisonment for life
under Section 302 read with Section 34 of the IPC and Section
201 read with Section 34 of the IPC. However, no separate
sentence has been awarded so far, the offences under Section
201 read with Section 34 of the IPC are concerned and under
Section 506 of the IPC, for which A-2 was separately convicted.
2] The prosecution case as unfolded before the trial court was
that Allisab Rajesab Karajagi was a resident of Bairawadagi and
A-2 is his first cousin. A-1, A-3 and A-4 are the sons of A-2.
The daughter of Kashimabi - complainant [PW-1] was married to
Allisab Karajagi and out of the wedlock they have got five
daughters and two sons. Allisab Karajagi’s parents had died.
His only sister was married and living in the State of
Maharashtra. Allisab Karajagi was the owner of 4 acres of dry
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land and one small hut at village Bairawadagi. Allisab Karajagi
alongwith his wife and children had gone to Maharashtra with
wishful hope of earning more income for the maintenance of the
family. He had frequently been going to village Bairawadagi for
looking after the agricultural pursuits and harvesting the crops.
3] Bismilla [PW-2] is the daughter of Allisab Karajagi. It was
the case of the prosecution that Allisab Karajagi and A-1 to A-4
had some litigation over the pathway leading to their respective
lands. It was alleged that in and around 1992, Allisab Karajagi
had assaulted A-2 and on account of that incident, the accused
persons had entertained enmity with Allisab. During harvesting
season of February, 1994, Allisab alongwith his daughter
Bismilla [PW-2] went to attend their lands. Kashimabi [PW-1]
mother-in-law of Allisab, and her relatives are the residents of
village Devarahipparagi, which is situated at a distance of about
10 kms. from the land of Allisab. The land of Allisab is situated
near to village Satyal within the limits of village Bairawadagi.
Allisab, has constructed a small hut on the land where he used
to stay during his visits.
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4] It was the prosecution case that on 24.02.1994 at about
4.00 p.m., both PW-1 and PW-2 brought cooked-food for Allisab
from the house of PW-1. It was at about 8.00 p.m. when Allisab,
PW Kashimabi and PW Bismilla all had taken their food in the
field and thereafter went to sleep. PW Kashimabi and
PW Bismilla slept near the heap of the crop, whereas Allisab
slept near the hut at a distance of about 2 or 3 yards away from
PW Kashimabi and PW Bismilla. In the intervening night of
24/25.02.1994 at about 0015 hours, PW-1 and PW-2 on hearing
loud cries of Allisab, woke up and heard him uttering "Allah
Marare". PW-1 and PW-2 saw and identified A-1 to A-4 in the
moonlit night present near the place where Allisab was sleeping
and they witnessed A-1 striking an axe blow on the head of
Allisab. It was further alleged that A-2 asked A-3 and A-4 to
drag the body of Allisab. A-1 thereafter alleged to have poured
petrol on the person of Allisab and A-2 lit a match stick and set
Allisab on fire. Having seen the incident, PW-1 and PW-2
rushed to the place of incident and tried to save the life of
Allisab, but A-1 and A-2 held threat to their life. Because of
fear to their life, PW-1 and PW-2 could not dare to save the life
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of Allisab from the clutches of the accused persons and they
witnessed the incident as mute spectators. No sooner, the
accused persons left the place of occurrence, PW-1 and PW-2
tried to extinguish the fire by throwing mud and water on the
body of Allisab. Allisab was still alive and uttered "Kya ghat
karare Razaak". He later on succumbed to the injuries in the
presence of PW-1 and PW-2 at the spot. PW-1 and PW-2 waited
for one hour near the dead body of deceased - Allisab and
thereafter they proceeded to village Satyal which is nearer to the
land of the deceased and from there they boarded a truck and
reached village Devarahipparagi where they narrated the entire
incident to Ibrahimsab Modinsab MA Ikhed [PW-5] son of PW-1
and other family members. PW-1 alongwith her son PW-5 and
some more persons went to Police Station, Basavanabagewadi,
where PW-1 lodged a complaint (Ex. P-1] to Station House
Officer - Siddappa Shankrapa Kumbar [PW-13], on the basis of
which a Criminal Case No. 34 of 1994 came to be registered on
24.02.1994 at about 10.00 hours against the accused persons
under Sections 302 read with Section 34 IPC and Section 201
read with Section 34 IPC.
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5] Ramappa [PW-14], at the relevant time was working as
CPI, Basavana Bageradi, received information about the crime
from PW-13. PW-14 visited the Police Station at 11.00 a.m. on
the same day and inspected the documents prepared by Head
Constable No. 1427. He took up the investigation in his hands
and visited the place of occurrence. He saw the dead body of
Allisab lying in the field. The dead body of Allisab was sent to
Dr. S.S. Badar [PW-4] - Medical Officer for post-mortem through
constable PC No. 704 Y.R. Bhosale [PW-11]. PW-14 conducted
spot panchnama marked as Ex. P-8. He seized gunny bags MO-
1 to MO-4 found lying on the spot. He recorded the statements
of Bismilla [PW-2], Ibrahimsab Modinsab MA Ikhed [PW-5],
Kashipati Basappa Devanaganv [PW-6], Basappa Mallappa
Talikoti [PW-7] and Rasulsab Lalesab Karajagi [PW-8]. The
accused persons absconded from the scene of occurrence and
they could not be arrested by the police. PW-14 instructed his
personnel to make search for the accused persons. The
Investigating Officer received the post-mortem report (Ext.- P-3]
from the doctor. On 13.03.1994, HC-1427, PC-702 produced A-1
and A-2 before him at 7.00 a.m. The Investigating Officer
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arrested them. On interrogation, A-1 voluntarily made a
disclosure statement [Ex.-P-13] in the presence of
Mahammadsab Inamsab Chapparbandi [PW-3] and Ibrahimsab
Modinsab MA Ikhed [PW-5] and pursuant thereto, A-1 led the
police party and the witnesses to the place of recovery
wherefrom one axe, one baniyan (underwear), one dhoti were
recovered, which were concealed at a hollow place in the cow
shed. All the blood-stained articles were taken into possession
vide panchnama (Ext.-P-2]. The weapon of offence and the blood
stained clothes were marked as MO-7-9. A-3 and A-4 could not
be arrested because they got pre-arrest bail. On 06.04.1994,
Investigating Officer recorded statement of Namdev Shanker
Kadam [PW-9]. On 13.05.1994, he sent seized articles to
Chemical Examiner, Bangalore for chemical analysis through
HC 1342 - G.A. Sangond [PW-12]. On receipt of the C. E.’s
reports Exts. P-15 and P-16 and on completion of the
investigation of the case, PW-14 on 16.05.1994 prepared
chargesheet against the accused and filed it in the court of
JMFC, Basavan Bagewadi under Section 302 read with Section
34 IPC and Section 201 read with Section 34 IPC as well as
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under Section 506 IPC against A-2. The learned Judicial
Magistrate, Basavan Bagewadi, committed the case to the
Sessions Judge for trial.
6] Before the learned 1st Additional Sessions Judge, the
accused pleaded not guilty to the charges and claimed to be
tried. The prosecution, in order to substantiate its case,
examined as many as 14 witnesses, out of whom PW-1-
Kashimabi, PW-2 - Kum. Bismilla are the eyewitnesses of the
incident. In addition to oral evidence, the prosecution
produced on record Exts. P-1 to P-16 and MO 1 to MO - 9.
7] The accused in the statements recorded under Section
313 of the Criminal Procedure Code (for short ‘Cr.P.C’) pleaded
denial simpliciter. However, in defence they have not led any
evidence. On examination of the oral and documentary
evidence produced on record, the learned 1st Additional
Sessions Judge by his order dated 03.01.1996 found the
accused not guilty for the above-said charged offences,
therefore, they were acquitted mainly on the ground of not
accepting the evidence of PW-1 and PW-2 eyewitnesses
branding them as interested witnesses.
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8] Being aggrieved against the order of acquittal, the State
of Karnataka preferred appeal before the High Court. The
High Court allowed the appeal by the impugned judgment,
holding A-1 to A-4 guilty of the charged offences and
sentenced them for life under Section 302 read with Section
34 IPC. No separate sentence was imposed upon them for
committing the offences under Section 201 read with Section
34 IPC and against A-2 for an offence under Section 506 IPC.
9] Feeling aggrieved thereby and dissatisfied with the
judgment of the High Court, A-1 to A-4 have filed this appeal.
10] Mr. Rajesh Mahale, Advocate appearing on behalf of A-1
to A-4, vehemently contended that the judgment of the High
Court reversing the order of acquittal passed by the trial court
is erroneous in law being against the well-established
principles with regard to interference in appeal under Section
378 of the Cr.P.C. He then contended that the trial court on
appraisal of the evidence and consideration of circumstances
has recorded well-reasoned order which cannot be regarded as
preferably wrong or perverse; therefore, the interference by the
High Court in the order of acquittal of A-1 to A-4 is wholly
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unwarranted and unjustified. He then contended that as the
evidence of the prosecution is not satisfactory and consistent,
therefore, the benefit of doubt has to be given to the accused,
but in the present case the High Court has failed to appreciate
this basic principle and convicted A-1 to A-4 on surmises and
conjectures.
11] Mr. Sanjay R. Hegde, Advocate appearing on behalf of the
State, has canvassed correctness of the views taken by the
High Court in the impugned judgment. He submitted that the
approach of the High Court in re-appreciating the evidence led
by the prosecution cannot be found faulty. He then
contended that the evidence of the eye-witnesses PW -
Kashimabi and PW - Kum. Bismilla is concise, cogent
and satisfactory on the point that it was A-1 who assaulted
the deceased with a fatal blow of axe on his head and
thereafter A-2 poured petrol and set Allisab on fire, as a result
thereof, Allisab later on succumbed to the injuries sustained
by him.
12] In order to appreciate the rival contentions of the learned
counsel for the parties, we have made independent scrutiny of
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the evidence led by the prosecution to find out whether the
High Court’s order of conviction of A-1 to A-4 can be sustained
or not.
13] On reappraisal of the entire evidence on record, the High
Court has formulated three points for its consideration: [1]
Motive, [2] Evidence of the eyewitnesses and [3] Recovery of
MO-7.
[1] MOTIVE
In support of motive, the prosecution has relied upon the
evidence of PWs-1 to 5 and PWs 6, 7 and 8. Out of these
witnesses, PWs - 7 and 8 have not supported the prosecution
case to prove that one day before the day of incident, the
witnesses noticed PW-1 and PW-2 carrying food to the field of
the deceased. So far as the motive is concerned, however,
they have supported PW-1 and PW-2. Admittedly, the
appellants and the deceased are close relatives. It has come
on the record that there was some civil litigation pending
between A-1 to A-4 and the deceased over a pathway leading
to their respective lands. It was also proved on record that A-
1 to A-4 on one hand and the deceased on the other hand
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used to quarrel over this issue. It is the evidence of PW-1,
PW-2 and PW-5 the family members of the deceased which
was corroborated by PW-6, PW-7 and PW-8 the independent
witnesses that about two years before the day of incident, A-2
and deceased had a quarrel over the pathway leading to their
respective fields. The defence has failed to impeach the
evidence of the independent witnesses on this count. The
evidence of the witnesses would go to show that the panchayat
of the elders of the village was held, but dispute of the
pathway could not be settled and solved by them which finally
led the death of the deceased. The High Court relying upon
the evidence of PWs - 1, 2, 5, 6, 7 and 8 has concluded that
though the prosecution has proved that there was no strong
motive attributed to A-1 to A-4, yet A-1 to A-4 had some
motive to do away with the life of the deceased who was not
residing at the place of the incident and had been cultivating
his land from a far of place in the State of Maharashtra where
he was living with his family members.
[2] EVIDENCE OF THE EYEWITNESSES
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The case of the prosecution entirely rests upon the
evidence of PW-1 and PW-2 - the witnesses of the occurrence.
It is the evidence of PW-1 that on the day of the incident at
about 4.30 p.m., she alongwith PW-2 - daughter of the
deceased carried cooked-food for the accused from village
Devarahipparagi to the fields where he had gone for harvesting
the seasonal crop. They at about 8.00 or 8.30 p.m. jointly
took their dinner and went to sleep. She and PW-2 had slept
in front of heap of the crop stacked on the land of the
deceased, whereas the deceased slept at a short distance near
a hut. In mid-night hours, PW-1 and PW-2 heard loud cries
raised by Allisab uttering "Allah Marare". It is the evidence of
PW-1 that on hearing cries, she and PW-2 both woke up and
rushed to the nearby place where Allisab was sleeping. They
saw A-1 assaulting the deceased with a blow of axe on the
head. It is her evidence that when she and PW-2 tried to save
the life of the deceased, A-2 threatened them if they would
dare to interfere or shout for help, they would meet the same
fate. A-2 openly shouted and commanded A-3 and A-4 to drag
Allisab. A-3 and A-4 caught hold of the legs of Allisab and
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dragged him to a short distance. A-1 poured petrol from a
can on injured- Allisab, whereas A-2 lit a match stick and threw
the burning stick on Allisab with an intention to screen of the
crime. She stated that A-1 to A-4 left the place of occurrence
holding threats to them not to make any noise lest they would
be finished.
PW-2 corroborated the evidence of PW-1 in its entirety.
She deposed that she saw A-1 striking axe blow on her father’s
head. She noticed A-3 and A-4 standing by the side of A-1 and
A-2, who held her father’s legs and dragged him to a short
distance. It is her categorical statement that A-1 poured petrol
on her father, whereas A-2 lit a match stick and threw the
burning stick on her father’s body. She corroborated the
testimony of PW-1 that A-2 threatened both of them that if they
dared to raise any noise they would meet the same fate. After
the accused had left the place of occurrence, they went near the
deceased and tried to extinguish fire by pouring water and mud
on the body of her father. According to her version, Allisab was
still alive at that time and before his death he uttered "Tu kya
karare Razaak", and "Tu kya karare Jinne". Razaak is no other
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person than A-1 and A-2 is called Jinnesab. She stated that she
and PW-1 put some water into the mouth of her father but he
could not swallow it because by that time he died. PW-1 and
PW-2 deposed that they had seen and recognized the accused in
moonlit night as they were not strangers to the witnesses. The
prosecution has proved on record that during harvesting season
the deceased had been going to village Bairawadagi. It was
quite natural for PW-1 - the mother-in-law of the deceased,
who belongs to the nearby village, to take food to her
son-in-law and grand-daughter who were attending to their
agricultural pursuits on the date of incident. It is the evidence
of PW-5 son of PW-1 that his mother had been taking food to
the deceased for the past about twenty days before the day of
incident. The distance between village of PW-1 and the land of
the deceased is about 10 kms and on the night of incident
after taking food at about 8.00 or 8.30 p.m.; it was not
possible and practicable for PW-1 to go back to her home. The
High Court found PW-1 and PW-2 most natural and truthful
witnesses, whose testimony was not rebutted and shattered by
the defence on material aspect of the matter. The trial court
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rejected the evidence of the eyewitnesses merely on the
ground that they are the interested witnesses and their
presence on the day and at the place of the incident was held
to be doubtful. The evidence of the eye-witnesses as referred
to above is quite natural, satisfactory and believable to prove
that after the incident due to repeated threats given by A-2 to
do away with their life if they dare to make noise, PW-1 and
PW-2 for about one hour remained seated by the side of the
dead body of the deceased at the place of occurrence and
thereafter went to the house of the deceased at Maharashtra.
They disclosed the entire incident to the family members of
the deceased and other village people. It was but natural that
they too have first gone to the village of the deceased and
apprised the incident to his family members and the relatives.
After narrating the incident to the family members and village
people, PW-1 along with PW-5 and other village people
immediately went to the Police Station for lodging report of the
incident. The eye-witnesses, under these circumstances,
could not be expected to rush to the Police Station
immediately after the occurrence of the crime or could have
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first gone to the village of the accused for seeking help from
the villagers. It may be noted that the evidence of PW-1 and
PW-2 cannot be rejected on the ground that they are relations
of the deceased. It is well-settled that if the eyewitness is
related to the deceased, his evidence has to be accepted if
found to be believable and reliable because he would inter alia
be interested in ensuring that the real culprits are punished.
Both the eyewitnesses have been subjected to search in cross-
examination by the defence, but nothing tangible has been
extracted from their evidence to create any shadow of doubt
that they are not reliable and truthful witnesses. Therefore,
the finding of the trial court disbelieving and discarding the
evidence of PW-1 and PW-2 - eyewitnesses on the sole ground
of stamping them as interested, partisan and parrot-like
witnesses, in our view, is wholly unjustified and not tangible.
[3] RECOVERY OF MO - 7
It is the evidence of PW-14 that disclosure statement
[Ex.-P-13] was voluntarily made by A-1 and in pursuant
thereto, weapon of offence MO-7 was recovered at the instance
of A-1. Gunny bag seized from the spot and the blood-stained
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clothes of the deceased were sent to Forensic Science
Laboratory, Bangalore. The report of the FSL, Bangalore,
reveals that the presence of petrol was detected from partly
burnt clothes of the deceased. On our examination of the
judgment of the High Court, we find that the High Court has
properly and rightly re-assessed and re-appraised the entire
evidence on record and there is no infirmity or perversity in
the reasoning record by the learned Judges of the High Court
to interfere with the well-reasoned judgment to the extent of
holding A-1 and A-2 guilty of the charged offences.
14] There is not an iota of evidence placed on record by the
prosecution to prove that A-3 and A-4 had participated in the
commission of the crime alongwith A-1 and A-2. PW-1 and
PW-2 only stated A-3 and A-4 on the asking of A-2 caught
hold of the legs of the deceased and dragged him to a short
distance. The allegation levelled by the prosecution against
A-3 and A-4 do not attribute any overt act or part played by
them in the commission of the crime. The evidence of the
prosecution is wholly lacking to hold that A-3 and A-4 had
shared a common intention with A-1 and A-2 to cause the
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murder of Allisab. Similarly for the lack of any tangible,
satisfactory or credible evidence, A-3 and A-4 cannot be held
liable for causing disappearance of the evidence with intention
of screening A-1 and A-2 from legal punishment under Section
201 read with Section 34, IPC. Therefore, the judgment and
order of the High Court holding A-3 and A-4 guilty of the
charged offences cannot be sustained.
15] No other point has been raised by the parties. We, thus,
find no merit and substance in any of the submissions made
on behalf of A-1 and A-2.
16] In the facts and circumstances of the case, we are
satisfied and convinced that the prosecution has proved its
case beyond all reasonable doubt against A-1 and A-2 and the
High Court committed no error or perversity in interfering with
the trial court’s order of acquittal of A-1 and A-2. However,
the judgment of the High Court cannot be sustained against
A-3 and A-4.
17] For the reasons above-stated, this appeal is allowed in
part to the extent of upholding the conviction and sentence of
A-1 and A-2. The conviction of A-3 and A-4 is set aside. A-1
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and A-2 are on bail and their bail bonds and surety bonds are
cancelled. A-1 and A-2 are directed to surrender within four
weeks from the date of this judgment and serve out the
remainder of the sentence imposed upon them by the High
Court. If A-1 and A-2 fail to surrender as directed, the trial
court will take coercive steps against them in order to comply
with this order. Bonds furnished by A-3 and A-4 shall stand
cancelled.
........................................J. (Lokeshwar Singh Panta)
........................................J. (B. Sudershan Reddy) New Delhi, April 01, 2009.
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