STATE OF U.P. Vs CHANDRAPAL
Bench: ARIJIT PASAYAT,C.K. THAKKER,LOKESHWAR SINGH PANTA, ,
Case number: Crl.A. No.-000060-000060 / 2002
Diary number: 8052 / 2001
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 60 OF 2002
State of U.P. ..... Appellant
VERSUS
Chandrapal & Anr. ..... Respondents
J U D G M E N T
DR.ARIJIT PASAYAT,J.
1. Heard learned counsel for the parties.
2. Challenge in this appeal is to the judgment of the Division Bench of the
Allahabad High Court directing aquittal of two respondents – Chandra Pal, son of
Jagannath and Jagannath, son of Gajju, who faced trial for alleged commission of
offence punishable under Section 302 of the Indian Penal
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Code, 1860 (in short 'IPC') so far as Respondent No.1-Chandra Pal is concerned, and
Section 302 read with Section 34 IPC so far as Respondent No.2 is concerned. It is to be
noted that Respondent No.2-Jagannath died during the pendency of the appeal and,
therefore, the appeal has abated so far as he is concerned.
3. The prosecution story in brief is that the deceased of this case was Bodhi. He
was instrumental in getting Siyapati daughter of his maternal uncle married to accused
Chandra Pal. However, accused persons were not satisfied with the dowry given in the
marriage and therefore, they were treating Siyapati with cruelty and ultimately turned
her out of the house. Deceased Bodhi took up the cause of Siyapati and he convened a
panchayat on her behalf. The panchayat was held in the morning of 3.7.1979 and it was
decided therein that accused Chandra Pal should maintain Siyapati and keep her with
him and he will also pay Rs.2500/- to her. A joint affidavit of Siyapati and Chandra Pal
on a five rupee stamp paper Ext.Ka.6 was also executed. Both the accused persons felt
highly aggrieved on account of the action taken by the deceased Bodhi
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and they considered him to be their thorn. Therefore, with a view to eliminate him, both
the accused persons came to village Mardariyapur in the night between 3rd and 4th July,
1979. At that time the deceased was sleeping underneath his Chhapper. Appellant
Chandra Pal was armed with a country made pistol while Jagannath was having a
“Karauli”, a sharp cutting weapon. Accused Chandra Pal fired at Bodhi which struck
him and he fell down on the ground from the cot, on which he was sleeping. As soon as
Bodhi tired to get up. Chandra Pal accused fired another shot at him which also struck
him and he fell down on the ground and died instantaneously. Gaya Deen-P.W.1
husband of younger daugher of Bodhi was also sleeping at a little distance at the same
place while Indra Pal P.W.6, a child aged about 11-12 years was also sleeping along with
Gaya Deen on the same cot, as he used to sleep daily along with the deceased Bodhi.
These persons witnessed the incident so also Jodhi, P.W.-2, brother of deceased Bodhi.
When Jodhi advanced to the rescue of Bodhi he was given two blows of “Karauli” by
appellant Jagannath, one on abdomen and other on chest whereby he also sustained
injuries. On the alarm raised by injured and other witnesses, Smt. Dhirajya as well as
Smt. Sia Dulari wife
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of Gaya Deen, Jiya Lal, (P.W.5) and Hori Lal were attracted to the scene of
occurrence, but before their arrival assailants
took to their heels. Assailants were identified in the light of burning lantern as well as in
the flash light of torch. Gaya Deen-P.W.1 did not report the matter to police for whole
of the night. However in the morning he reached police station Ghazipur at 8.00 A.M.
and dictated oral report Ext. Ka.1. Case was registered and investigation was taken up.
The investigating officer reached the place of occurrence, held inquest, collected blood
stained earth and plain earth and prepared site plan Ext.Ka.17. He also found an empty
cartridge and a “tikli” at the scene of occurrence which he took into his custody through
memo Ext.Ka. 12. Torches of Hori Lal and Jiya Lal were also examined. The
complainant also produced the lantern which was said to be burning at the time of
incident and the same was found to be in working order. The lantern then was given
back in the custody of Smt. Dhirajya wife of the deceased through a memo. Accused
Jagannath was arrested on 6.7.1979 in presence of witnesses and said accused stated
before the investigating officer that he could get recovered
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the “karauli” with which he had caused injuries to Jodhi and thereafter the said accused
led the police party to the field of Ram Swaroop and then took out “karauli” by digging
out the southern-western corner of the field. “Karauli” was kept in a sealed bundle and
is alleged to have been sent to chemical examiner, but no report of chemical examiner
was placed on record of the trial court by the prosecution. On conclusion of
investigation both the appellants were charge sheeted.
4. Since the accused persons denied the accusations, they faced the trial, in order
to establish the accusation, 10 witnesses were examined. Gaya Deen-P.W.-1, Jodhi-P.W.-
2 and Indra Pal-P.W.6 were stated to be the eye-witnesses to the occurrence. The trial
court placed reliance on their evidence and found the accused persons guilty. The
judgment of the trial court was questioned in appeal before the High Court. Accepting
the stand of the accused persons that the prosecution has not been able to establish the
accusations, more particularly, when the evidence of the so called eye-witnesses were not
cogent, credible and reliable, the High Court directed acquittal, as noted above.
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5. In support of the appeal, learned counsel for the appellant submitted that the
High Court's conclusions that the medical evidence was at variance with the ocular
evidence, is not factually correct. It was also submitted that there was nothing to show
that the First Information Report (for short 'FIR') was not lodged at the time claimed
and/or that there were manipulations therein.
6. Learned counsel for the respondents, on the other hand, supported the
judgment of the High Court.
7. We find that the High Court has, with reference to the injuries found on
P.W.-2 and the post-mortem report, concluded that the medical evidence was in serious
conflict with oral evidence and the possibility of there being more than two assailants
and use of several kinds of weapons cannot be ruled out. Additionally, it was noticed by
the High Court that the FIR appeared to be a suspicious document. In the report,
initially the name of Smt. Dhirajya, wife of Bodhi, was stated to be the informant but
later on the name of Gaya Deen was added. The time of starting of inquest proceeding,
as disclosed in the Panchayatnama and time of completion of inquest are in
different inks. No time of lodging the FIR is
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mentioned and in the inquest report the time appeared to have been over-written in
different inks. Further, Gaya Deen-P.W.-1 claimed to have been examined by Dr. J.S.
Rai at 6.00 a.m. and he was brought by constable of Kotwali Police Station and not of
Ghazipur Police Station. The High Court, from the aforesaid facts, concluded that the
first informant had left the police station much prior to 6.00 a.m. The report was
claimed to have been written at 8.00 a.m. The High Court was, therefore, of the view
that the possibility of consultation and manipulation cannot be ruled out. The
discrepancies in the inquest report, the non-mentioning of the time of FIR and entries
made in different inks certainly raise a doubt about the authenticity of the document.
Additionally, the injured witness was examined by Dr. J.S. Rai at 6.00 a.m. and appears
to have been brought by Constable of Kotwali Police Station and not by Ghazipur Police
Station.
8. Learned counsel for the appellant submitted that there is some discrepancy in
the evidence relating to the constable of police who had taken the deceased to be
examined by Dr. J.S. Rai at 6.00 a.m. Even if that be so, the factors which
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weighed when the High Court concluded that there were many manipulations and a new
story was concocted, cannot be said to be a finding without any rational basis. This
being the position, we are not inclined to interfere with the impugned judgment of the
High Court.
9. The appeal is, therefore, dismissed.
......................J.
[DR. ARIJIT PASAYAT]
......................J. [C.K. THAKKER]
......................J. [LOKESHWAR SINGH PANTA]
NEW DELHI October 22,2008.