SHIVA KARAM PAYASWAMI TEWAR Vs STATE OF MAHARASHTRA
Bench: ARIJIT PASAYAT,ASOK KUMAR GANGULY, , ,
Case number: Crl.A. No.-000117-000117 / 2009
Diary number: 33211 / 2007
Advocates: NIRMAL CHOPRA Vs
RAVINDRA KESHAVRAO ADSURE
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2009 (Arising out of S.L.P. (Crl.) No.1700 of 2008
Shiva Karam Payaswami Tewari …Appellant
Versus
State of Maharashtra …Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the judgment of a Division Bench of the
Bombay High Court upholding the conviction of the appellant for the
offence punishable under Sections 302, 321 and 201 of the Indian Penal
Code, 1860 (in short the ‘IPC’) and sentence of life, nine months and nine
months respectively and fine with default stipulation.
3. Background facts in a nutshell are as follows:
The accused Shiva Karam Payaswami Tewar was working in Hotel
Premier run by the complainant Anthony Xavier at Dharavi, Mumbai-70.
The accused was entrusted with the work of preparation of spices.
Muttukumar (hereinafter referred to as the ‘deceased’) was working as a
manager in the said hotel. Considering the nature of their work the accused
as well as Muttukumar used to stay overnight in the hotel.
On 31.8.1995 in the evening complainant Anthony Xavier went to the
Hotel Premier and after usual supervision and talk with manager at night he
returned. At that time the accused as well as Muttukumar were in the hotel.
On the next day morning i.e. on 1.9.1995 one Murugan Shetiya working in
the hotel went to Anthony (PW-1) and told him that the hotel is open and
Muttukumar and accused are not present in the hotel. He also informed that
cash drawer was open and tape recorder was found missing. Naturally,
complainant Anthony immediately went to the hotel. When he was making
query, Arun Pujari, who was running Pan bidi shop near the hotel and taxi
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driver Suresh Kumar who often used to park his taxi near the hotel told him
that accused met them at about 5.30 a.m., and made enquiry about the bus
going to Bangalore. When complainant took survey of the hotel he found
that cash box was open and tape recorder kept in the hotel was missing.
There was no cash in the cash box. According to him on the previous night
the manager i.e. deceased had informed him that on that day amount of
Rs.3500/- was collected and the same was kept in the cash box. Report was
lodged with the police and investigation was undertaken. Appellant was
suspected to be the murderer.
After completion of investigation charge-sheet was filed. Since the
accused pleaded innocence, trial was held. Though there was no direct
evidence the Trial Court held that the circumstantial evidences adduced by
the prosecution were sufficient. Particular reference was made to the extra-
judicial confession made before PW-1. Accordingly, conviction was
recorded by the Trial Court. Appellant filed appeal before the High Court
which upheld the conviction.
Before the High Court the stand was that even if the extra judicial
confession is accepted to be correct for the sake of argument, case under
Section 302 IPC is not made out. The stand of the prosecution was that the
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extra-judicial confession clearly showed both the intention and the
knowledge. Accordingly, the High Court dismissed the appeal. The stand
taken before the High Court was reiterated by the parties. In addition,
learned counsel for the appellant submitted that there was no pre-meditation
and in the course of quarrel, a wooden log which was lying was picked up
by the appellant in a heat of passion and assault was made. Only one blow
was given and, therefore, Section 302 IPC, in any event, has no application.
It was submitted that extra-judicial confession is a very weak piece of
evidence and should not have been made the basis for conviction.
4. We shall first deal with the question regarding claim of extra judicial
confession. Though it is not necessary that the witness should speak the
exact words but there cannot be vital and material difference. While dealing
with a stand of extra judicial confession, Court has to satisfy itself that the
same was voluntary and without any coercion and undue influence. Extra
judicial confession can form the basis of conviction if persons before whom
it is stated to be made appear to be unbiased and not even remotely inimical
to the accused. Where there is material to show animosity, Court has to
proceed cautiously and find out whether confession just like any other
evidence depends on veracity of witness to whom it is made. It is not
invariable that the Court should not accept such evidence if actual words as
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claimed to have been spoken are not reproduced and the substance is given.
It will depend on circumstance of the case. If substance itself is sufficient to
prove culpability and there is no ambiguity about import of the statement
made by accused, evidence can be acted upon even though substance and
not actual words have been stated. Human mind is not a tape recorder which
records what has been spoken word by word. The witness should be able to
say as nearly as possible actual words spoken by the accused. That would
rule out possibility of erroneous interpretation of any ambiguous statement.
If word by word repetition of statement of the case is insisted upon, more
often than not evidentiary value of extra judicial confession has to be
thrown out as unreliable and not useful. That cannot be a requirement in
law. There can be some persons who have a good memory and may be able
to repost exact words and there may he many who are possessed of normal
memory and do so. It is for the Court to judge credibility of the witness’s
capacity and thereafter to decide whether his or her evidence has to be
accepted or not. If Court believes witnesses before whom confession is
made and is satisfied that confession was voluntary basing on such
evidence, conviction can be founded. Such confession should be clear,
specific and unambiguous.
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5. The expression ‘confession’ is not defined in the Evidence Act,
‘Confession’ is a statement made by an accused which must either admit in
terms the offence, or at any rate substantially all the facts which constitute
the offence. The dictionary meaning of the word ‘statement’ is “act of
stating; that which is stated; a formal account, declaration of facts etc.” The
word ‘statement’ includes both oral and written statement. Communication
to another is not however an essential component to constitute a ‘statement’.
An accused might have been over-heard uttering to himself or saying to his
wife or any other person in confidence. He might have also uttered
something in soliloquy. He might also keep a note in writing. All the
aforesaid nevertheless constitute a statement. It such statement is an
admission of guilt, it would amount to a confession whether it is
communicated to another or not. This very question came up for
consideration before this Court in Sahoo v. State of Uttar Pradesh, AIR
1966 SC 40: (1966 Cr1 U 68). After referring to some passages written by
well known authors on the “Law of Evidence” Subba Rao, J. (as he then
was) held that “communication is not a necessary ingredient to constitute
confession”. In paragraph 5 of the judgment, this Court held as follows:
...Admissions and confessions are exceptions to the hearsay rule. The Evidence Act places them in the category of relevant evidence presumably on the ground that as they are declarations against the interest of the person making them, they are probably true. The
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probative value of an admission or a confession goes not to depend upon its communication to another, though, just like any other piece of evidence, it can be admitted in evidence only on proof. This proof in the case of oral admission or confession can be offered only by witnesses who heard the admission pr confession. as the case may be.... If, as we have said, statement is the genus and confession is only a sub-species of that genus, we do not see any reason why the statement implied in the confession should be given a different meaning. We, therefore, hold that a statement, whether communicated or not, admitting guilt is a confession of guilt
(Emphasis supplied)
6. The extra-judicial confession purported to have been made before
PW1 reads as follows:
“He was brought to the hotel in a taxi. In enquired with the accd. what he did to Muttukumar. The accd. disclosed that he and Muttukumar got up at about 4.30 a.m. and while he was preparing spices there was quarrel between them; and as a result of the quarrel he had hit Muttukumar with a wooden log used for cutting vegetables and Muttukumar had died of the injuries sustained during the assault.”
7. In the instant case the extra-judicial confession is believable as rightly
done by the Trial Court and the High Court. The same not was made to a
stranger but to a friend. Therefore, the Trial Court and the High Court have
rightly acted upon the extra-judicial confession. At the same time the
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background in which the assault has been made clearly shows that Section
302 IPC has no application. The assault was made in the course of sudden
quarrel without pre-meditation. The accused was not armed at the relevant
point of time. Even according to prosecution he picked up the wooden log
which was lying there and made the assault.
8. That being the position, we alter the conviction to Section 304 Part II
IPC. Custodial sentence of 8 years would meet the ends of justice. The
appeal is allowed to the aforesaid extent.
9. We record our appreciation for the able manner in which Mr. Nirmal
Chopra, Amicus Curiae, assisted the Court.
……….………………………….J. (Dr. ARIJIT PASAYAT)
…………………………………….J. (ASOK KUMAR GANGULY)
New Delhi, January 21, 2009
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