RUPCHAND CHINDU KATHEWAR Vs STATE OF MAHARASHTRA
Case number: Crl.A. No.-000441-000441 / 2007
Diary number: 24744 / 2006
Advocates: APARNA BHAT Vs
RAVINDRA KESHAVRAO ADSURE
IN THE SUPEREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.441 OF 2007
RUPCHAND CHINDU KATHEWAR … APPELLANT(S)
Vs.
STATE OF MAHARASHTRA ….RESPONDENT(S)
O R D E R
This appeal by way of special leave has been filed against the
concurrent judgments of conviction of the Sessions Court and the High
Court by which the appellant, Rupchand has been sentenced to undergo
imprisonment for life for having committed the murder of Parasram
Bhoyar, resident of village Pathari, police station Goregaon.
The facts of the appeal are as under:
Bhaiyalal Patel PW.1, a resident of village Saitola, which is
adjacent to village Pathari, was at the relevant time working as a Police
Patil of villages Saitola and Pathari. On 14th May, 1999, he received a
message from one Premlal Rane of village Pathari that a dead body was
lying in the field of Shriram Maldhari, a resident of village Pathari.
Bhaiyalal Patel thereupon proceeded to Pathari and thereafter to the field
of Shriram Maldhari and found the dead body of Parasram Bhoyar lying
there. He accordingly made a report and on that basis a first information
report was registered at Police Station, Goregaon. PW.7 Krishna, the
Police Station in-charge then visited the place of murder, entered the
inquest proceedings relating to the dead body, and referred it for the post
mortem examination. As there was some suspicion with regard to the
appellant’s involvement, an attempt was made to arrest him but he was
not available and was ultimately arrested on 29th May, 1999. The
appellant allegedly made a statement under Sec. 27 of the Evidence Act
before recovery witnesses that he had concealed the axe used in the
murder in his house and on this basis the murder weapon was
recovered. On the completion of the investigation the accused was
charged for an offence punishable under Sec. 302 of the IPC and was
brought to trial.
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The prosecution in support of its case examined PW.1-Bhaiyalal
Patel, PW.2-Murlidhar Bisen allegedly an eye-witness, PW.3-Babulal
Bhojraj another witness who had last seen the accused in the company
of the deceased and before whom he had made an extra judicial
confession, PW.4 Dr. Satish Jaiswal, the Medical Officer who had
conducted the post-mortem examination on the dead body, and PW.7 the
Investigating Officer, Krishna. The appellant in his statement under
Section 313 Cr.P.C., denied the allegations levelled against him and
pleaded an alibi. The trial court on an appreciation of the evidence
convicted the appellant for the offence of murder. This judgment has
been confirmed by the High Court in appeal. The High Court held that
the fact that the deceased Parasram had met with a homicidal death was
clear from the evidence of PW.2 Murlidhar Bisen which inspired
confidence in that he had witnessed the murder at about 6.00 a.m. on
13th May, 1999. The Court also observed that the statement of PW.3
Babulal Bhojraj who had last seen the appellant and the deceased
together was also a circumstance in favour of the prosecution and that
the evidence of Dr. Satish Jaiswal PW.7 the Doctor confirmed the eye
witness account that the deceased had been done to death with an axe.
We have heard learned counsel for the parties and gone through
the record. It will be noticed that there are several circumstances
against the appellant, viz. the eye witness account of PW.2-Murlidhar
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Bisen, the evidence of PW.3 Babulal Bhojraj who had last seen the
appellant and the deceased together and then the medical evidence. In
the light of the fact that the eye witness account appears to be rather
shaky, we have gone through the medical evidence as a whole with very
great care with the help of learned counsel for the parties.
We are of the opinion that entire matter would hinge almost
exclusively upon the statement of PW.2 Murlidhar Bisen and if his
statement could be taken to be uninspiring the entire prosecution case
would become extremely weak which would necessitate some kind of
corroboration from other material evidence as in the case of a single
witness the evidence must be qualitatively unimpeachable.
We have gone through the statement made by PW.2 very carefully.
He stated that he had gone to the field of Gyaniram Chauhan adjoining
the land of Shriram Maldhari at about 5.00 a.m. on 13th May, 1999, and
at about 6.00 a.m. he had heard a cry for help and on looking that way
had seen the appellant standing in the field giving axe blows on the
deceased’s head. PW.2 further stated that he got frightened and did not
go near that place but returned home and did not inform anybody about
the incident. He further stated that he had, later the same day, met
Shriram Maldhari, and he had asked him to accompany him to the field
for plucking mangoes but he had made an excuse and had stayed away
but had not told him about the dead body in his field. It is, therefore,
obvious that though this witness had seen the murder at about 6.00
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a.m. on 13th May, 1999, he did not tell anyone about the incident, and
the incident had in fact been reported by PW.1 Bhaiyalal Patel from
information received from Premlal PW.5. It is also significant that the
FIR was accordingly lodged after an inordinate delay at 4.00 p.m. on 14th
May, 1999. We are cognizant to the fact that a mere delay in lodging the
FIR would not be fatal to the prosecution story, but there is a proviso to
this broad principle, that the evidence read as a whole must inspire
confidence. As already indicated above, PW.2 was the only eye witness
and his statement under Section 161 was recorded after a delay of about
36 hours. Moreover, we find his conduct to be wholly unnatural. His
evidence must, therefore, be looked at with suspicion. We have,
therefore, gone through the medical evidence to see if the prosecution
story was in any manner corroborated as it is the case of the appellant’s
counsel that the murder was a blind one and the entire story had been
concocted after the dead body had been recovered.
We have perused the evidence of PW.4 Dr. Satish Jaiswal. The
post mortem examination itself is tell tale and indicates some very
significant facts. Column 12 of the form talks about the body being
highly decomposed, Column 13 refers to the fact that insects and
Maggots were crawling all over the face, whereas column 19 (iii) reveals
that the brain was absent and that Maggots were crawling in the skull
cavity. The Doctor also deposed that in his opinion the death had
occurred about 60 hours before the post-mortem examination but in
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cross-examination he modified his statement to say that it could be less
than 60 hours but not less than 48 hours under any circumstances. We
have also gone through the inquest report which is equally revealing and
refers to the fact that Maggots were crawling all over the body and that
the anus was swollen and that the skin thereat had peeled off.
Relying on the aforesaid information gathered from the prosecution
evidence Mr. P. Ramesh Kumar, the learned counsel for the appellant
has submitted that the eye witnesses account was not borne out by the
medical evidence. He has referred us the MODI’s Medical Jurisprudence
and Toxicology, Twenty-third Edition pages 438-440. We find from a
perusal thereof that the rectum and uterus protrude within 48 to 70
hours after death. Likewise we see from the chart on page 438 that
Maggots come on to the body within a minimum of 24 hours 18 minutes
and a maximum of 76 hours, making an average of 39 hours 43 minutes.
We must, accordingly, take the average as the basis of our decision and,
therefore, observe that the death had occurred atleast 40 hours before
the body was first examined at the time of the inquest report on 14th
May, 1999. It is also significant that while dealing with the condition of
the brain after death this is what Modi says with regard to its
putrefaction : (Page-440):
The putrefaction of the adult brain initially begins at its base, and then proceeds to the upper surface. It is hastened if any injury to the
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brain or skull is present. The brain becomes soft and pulpy within 24 to 48 hours in summer, and becomes a liquid mass from three to four days.
It is clear from the inquest and the post mortem reports that the
brain had disappeared. In this background, and taking the medical
evidence to be correct, the incident could not have happened on 13th
May, 1999 at 6.00 a.m. and must have happened much earlier in any
case between 40 to 70 hours before the alleged time of death. It is true
that Modi has himself referred to the fact that the putrefaction and
decomposition of a dead body would be dependent on several factors
including the age of the person, the nature of the weapon used, the
health of the deceased, the climate etc. but Modi has taken the mean as
the basis for the various putrefactive processes so as to generalize the
evidence in such cases, as an exact time schedule with regard to the
stages of decomposition cannot always be made available. We, therefore,
find that the eye witnesses account is in fact diluted by the medical
evidence. Clearly, the murder was a blind one and had not been
witnessed by PW.2. In this background, the other circumstantial
evidence becomes irrelevant.
We accordingly set aside the order of the Sessions Judge as also of
the High Court, allow the appeal and order the appellant’s acquittal.
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..............................J (HARJIT SINGH BEDI)
…………………………J (J.M. PANCHAL)
NEW DELHI, July 28, 2009.
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