STATE OF U.P. Vs MUNNI RAM .
Bench: B. SUDERSHAN REDDY,SURINDER SINGH NIJJAR, , ,
Case number: Crl.A. No.-000909-000910 / 2002
Diary number: 14597 / 2002
Advocates: JATINDER KUMAR BHATIA Vs
ABHA R. SHARMA
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 909-910 OF 2002
STATE OF U.P. .. Appellant
VERSUS
MUNNI RAM & ORS. ..Respondents
J U D G M E N T
SURINDER SINGH NIJJAR, J.
1. These appeals by the State of U.P. are directed
against the judgment of the High Court of Judicature at
Allahabad dated 7.9.2001 rendered in Criminal Appeal
No. 642 of 1988 and Criminal Revision No. 611 of 1988.
By the aforesaid judgment, the High Court set aside the
judgment of the trial court convicting Munni Ram, Maya
Ram, Ram Ugrah and Ram Ajore (respondents herein)
under Section 304/34, 147 and 323 IPC as well as under
Section 24 of the Cattle Trespass Act, 1871. The criminal
revision challenging the acquittal of Bhagirath under
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Section 308/304 read with section 149 IPC was also
dismissed.
2. Briefly stated, the prosecution case was that on
14.6.1983, in the afternoon, Sita Ram (hereinafter
referred to as PW-2) had noticed that the buffaloes of
Ram Ugrah (hereinafter referred to as respondent No: 3)
and Ram Ajore (hereinafter referred to as respondent No:
4) had trespassed into his field and were damaging the
sugarcane crop. He, therefore, drove them out and was
taking them to the cattle pound in the village. He had
only gone a short distance when Munni Ram (hereinafter
referred to as respondent No: 1) met him and enquired
the reason why PW-2 was driving away his buffaloes.
PW-2 told him that the buffaloes had damaged his
sugarcane crop, therefore, he would deposit them in the
cattle pound. On hearing this, respondent No: 1 went
back to his house. When PW-2 reached near the house
of Ilakedar, village Pradhan, respondent No: 1, Maya Ram
(hereinafter referred to as respondent No: 2), respondent
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No: 3, respondent No: 4 and Bhagirath (hereinafter
referred to as respondent No: 5) confronted him. They
were armed with lathies. They took away the buffaloes
from PW-2 and assaulted him with their respective
weapons. The hue and cry raised by PW-2 attracted his
sister-in-law, i.e. Singari Devi, his son Ramesh and his
brother Ram Kewal to the spot. When they tried to
intervene, they were also assaulted by the respondents.
In fact, other witnesses who came to the spot were also
assaulted. In this short assault, PW-2, Singari Devi,
Ramesh, Hari Ram and Ram Kewal sustained injuries on
vital parts of their bodies.
3. The condition of Singari Devi and Ramesh being
critical, they were brought to the District Hospital, where
they were admitted. All the five injured witnesses were
medically examined by Dr. G.P. Agarwal (PW-10) from
10.00 PM on wards. Ramesh Chandra was first medically
examined at the District Hospital, Basti on 14.6.83 but
was later admitted to the Medical College, Lucknow as
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his condition became critical. He succumbed to his
injuries on 16.6.1983 within three hours after reaching
the hospital. The post mortem examination on his dead
body was conducted on 16.6.1983 at 3.00 PM by Dr. V.P.
Singh (PW-8).
4. Singari Devi also died on 17.6.1983 at about 4.10
AM at District Hospital, Basti. The post mortem on her
dead body was conducted on the same day by PW-10 at
4.00 PM.
5. The FIR was registered on 15.6.1983 at 7.10 AM by
Avadh Prasad (PW-1). The distance of the police station
is 13 Kms. from village Raunakala where the incident
had taken place. Initially, the case was registered under
Section 147, 308 and 426 IPC. After the death of Singari
Devi and Ramesh, it was converted to Section 147, 308,
426, 304 IPC and Section 24 of the Cattle Trespass Act,
1871. On completion of the investigation, charge sheet
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was duly submitted and the case was transferred to the
Court of Sessions and Trial Judge.
6. In support of its case, the prosecution examined
PW-1, who registered the FIR of the incident in the
following morning; PW-2, an injured witness, Mohd.
Shami (PW-3), Dr. V.M. Agarwal (PW-4), PW-8 and PW-
10, who had examined all the injured witnesses and
conducted autopsy on the deceased persons. PW-5, Tila
Mohd. Khan is Head Moharrir. He had prepared the
written report and also prepared the check report.
According to him, he had completed the other formalities
pertaining to the FIR. PW-6, Om Prakash and PW-7,
Umesh Babu had filed their affidavits. They had only
escorted the dead body to the mortuary. PW-9 Vidya
Vinod Pathak is Sub-Inspector Police Station, Kotwali,
Basti. He prepared the inquest memo. He also arrested
respondent No: 1, 3 and 5 and took them in police
custody. PW-11 Chhangur Singh had prepared the
panchayatnama of the dead body Ramesh Chandra. Shiv
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Saran Singh, PW-12 is the investigating officer. This in a
nutshell is the entire prosecution evidence.
7. The defence of the respondents is a cross version of
the incident. According to them, the incident occurred
when PW-2, Hari Ram, Ram Kewal, Ramesh and Gulam
Nabi were trying to remove a branch of the Jamun tree,
which had been cut from the tree and fallen in the field of
the respondents. The incident occurred according to the
respondents at about noon time. Respondent No: 2 had
gone to the field empty handed and requested the
aforesaid persons not to remove the fallen branch of the
Jamun tree. On being so requested, they started beating
him. His alarm attracted respondent No: 1 and
respondent No: 3, who came to the spot armed with
lathies. PW-2, Hari Ram, Ram Kewal, Ramesh and
Gulam Nabi also attacked respondent No: 1 and
respondent No. 3. In the mean time, family members of
both the sides gathered at the spot and started hurling
brickbats on each other. Consequently, both sides
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suffered injuries. Respondents also got their injuries
medically examined at the District Hospital.
8. After medical examination, they had gone to lodge
the report at the Police Station, Kotwali, Basti. Gulam
Nabi, who is the son of the Village Pradhan was already
present there. It was at then that they were arrested. In
order to prove their version, they have also produced four
defence witnesses. Ram Dulare Tripathi, DW-1 produced
the application sent by the accused party to the
Superintendent of Police containing the defence version.
9. Upon examination of the entire evidence led by the
parties, trial court convicted and sentenced the
respondents as follows:-
(i) Munni Ram, Maya Ram, Ram Ugrah, Ram
Ajore and Bhagirathi under Section 147 and
323. They were sentenced to R.I. for 1 year
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under Section 147 and 1 year R.I. under
Section 323 IPC.
(ii) Respondents Munni Ram, Maya Ram, Ram
Ugrah and Ram Ajore were also convicted
under Section 304 read with Section 34 IPC
and sentenced to R.I. for 10 years and a fine of
Rs. 5,000/- each. In default of payment of
fine, they were sentenced to further 2 years
R.I.
(iii) Bhagirathi was, however, acquitted of the
offences under Section 308/304 IPC read with
Section 149.
(iv) All the other accused were also acquitted of the
offences under Section 308 and 149.
(v) All the five accused were also convicted under
Section 24 of the Cattle Trespass Act and
sentenced to R.I. for 1 month only.
10. Against the aforesaid conviction and acquittal, the
accused respondents herein approached the High Court
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by way of Criminal Appeal No. 642 of 1988 and the
complainants challenged the acquittal of respondent no:
5 by way of a Criminal Revision No. 611 of 1988. The
High Court by its judgment dated 7.9.2001 allowed the
aforesaid Criminal Appeal and acquitted all the
respondents. The Criminal Revision No. 611 of 1988 filed
by the complainants was dismissed maintaining the
acquittal of the respondent no: 5.
11. In the present appeal, the State of U.P. has
challenged the common judgment on various grounds.
12. We have heard the learned counsel for the parties.
Mr. Ratnakar Dash, appearing for the State of U.P.
submitted that the High Court has erroneously
disbelieved the clear and consistent evidence of the eye-
witnesses who were also injured witnesses. PW-2,
according to him had clearly stated that on 14.6.1983 at
about 3.30-4.00 PM, he was distributing kerosene from
the P.D.S. shop which had been allotted to him. He went
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to answer the call of nature and asked PW3 to distribute
the kerosene in his absence. He was carrying some water
in a lota with him for cleaning himself after going to the
toilet. At that time, he saw the buffaloes of respondent
no: 3 and 4 were damaging his sugarcane crop. He had
driven out the cattle and was taking them to the cattle
pound in the village. Particular reliance was placed on
the evidence by PW-2. According to the learned counsel,
this witness had given a detailed and consistent version
as to how the buffaloes of the accused persons namely
respondent no: 3 and 4 had damaged his sugarcane crop.
He had also narrated the sequence about taking the
buffaloes towards the cattle pound in the village.
Thereafter, he had narrated how the five accused armed
with lathies had assaulted him. They had abused him
and also told him that they will finish him off. He had
also further narrated the sequence of events as to how
the other members of the family were also attacked. The
witnesses have completely supported the prosecution
version with regard to the treatment of injury and the
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subsequent death of Ramesh and Singari Devi. PW-3
had also given a consistent account of the entire incident
which led to the death of two persons. These witnesses
had also denied the cross-version suggested by the
defence, the respondents herein. According to the
learned counsel, the injuries suffered by the defence were
superficial and self inflicted. Learned counsel further
submitted that the High Court wrongly disbelieved the
entire prosecution version on the ground that the injuries
suffered by the respondents had not been explained by
the prosecution.
13. On the other hand, learned counsel for the
respondents submitted that the High Court has rightly
rejected the prosecution version for a number of cogent
reasons. The injuries suffered by the respondents cannot
be said to be superficial. The FIR has been clearly ante-
timed and ante-dated. The genesis of the incident has
been suppressed and a wholly false version has been
projected in the FIR. According to the learned counsel,
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the complainants were in fact the aggressors. The
incident had taken place in the field belonging to the
respondents when they had objected to the complaints
removing the illegally cut branch of the Jamun tree.
14. We have carefully considered the submissions made
by the learned counsel for the parties and gone through
the judgment of the High Court. The High Court upon a
very careful appraisal of the entire evidence notices that
this being a case of cross-versions, it was the duty of the
Court to ascertain which of the two versions were
genuine and probable. Taking up the evidence of PW-1,
the High Court concludes that the very presence of this
witness is dubious. In coming to the aforesaid
conclusion, the High Court has taken into consideration,
the inconsistent versions of PW-2 and PW-3. It is also
noticed that the name of PW-1 is not even mentioned in
the FIR as a witness. The High Court also notices that
the story about the kerosene oil being distributed by PW-
2 is also concocted. According to the High Court, the
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prosecution had failed to produce any record of the
distribution of kerosene either by PW-2 or any other
individual.
15. In view of the very presence of PW-1 being shaky,
the High Court concluded that in these circumstances,
no authenticity can be attached to the version given by
him in the FIR. The High Court further notices that PW-
1 had tied to cover up the lacunae in the FIR.
Subsequently, he admitted in cross-examination that
some portion of the FIR was narrated on the information
given by PW-2 and PW-3. He was also unable to give any
cogent description of the sequence of assault on injured.
The High Court concluded that his presence on the spot
in the circumstances was rendered doubtful. His
evidence was that of an interested witness who had deep
affinity with PW-2 and the son of village Pradhan, who
was instrumental in the arrest of the respondents. His
evidence was, therefore, discarded by the High Court.
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16. Taking up the evidence of PW-2, the High Court
disbelieved the story that he had gone to answer the call
of nature. The High Court also disbelieved that PW-1
was present at the spot when PW2 entrusted the job of
distribution of kerosene oil to PW-3. Upon a complete
analysis of the entire evidence, the High Court concluded
that the story about PW-2 leaving the kerosene shop for
answering the call of nature is a made up story and does
not bear scrutiny. He even feigned to have defended
himself with the vessel (lota) which had got damaged
during the process. The High Court took due notice of
the fact that neither any blood-stained cloth nor the
damaged vessel (lota) were taken into custody by the
investigating authorities. The High Court concluded that
this witness had deliberately introduced Avadh Prasad
(PW1) in the case. He did not distribute any oil on the
day of the incident. The story about driving the buffaloes
to the cattle pound was disbelieved as the animals were
found going towards the house of the witness PW-2. The
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evidence given by PW-3 has also been discarded for
similar reasons.
17. The High Court, thereafter, notices that the defence
version cannot be discarded. The injuries suffered by the
respondents were not superficial in nature. Three of the
respondents were suffered one injury each on their head.
The High Court further notices that the three
respondents had actually gone to the police station to
make a complaint about the assault on them by the
complainants. Therefore, it cannot be said that the
defence version is not probable. The High Court also
concluded that merely because the prosecution witnesses
had suffered more injuries than the respondents, would
not be sufficient to hold that the respondents were the
aggressor party. In other words, the defence version
cannot be discarded only on the basis of lesser number of
injuries having been suffered by them. The High Court
concluded that the prosecution version is so mixed up
with falsehood that any truth or semi-truth is not
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possible to be distinguished therein. The High Court also
notices that in this case, the evidence of the prosecution
witnesses is not corroborated by any other independent
witnesses.
18. In our opinion, the conclusions reached by the High
Court cannot be said to be such which has led to a
miscarriage of justice. The High Court has taken a
possible view which could legitimately be taken on the
basis of the inconsistencies in the evidence of the
prosecution. The High Court has acted in accordance
with the well-known principles that if two views are
possible on the evidence adduced, one pointing to the
guilt of the accused and the other to innocence, the view
which is favourable to the accused is normally to be
adopted.
19. It is well settled that in an appeal by special leave
under Article 136 of the Constitution, against an order of
acquittal passed by the High Court, this court would not
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normally interfere with a finding of the fact based on
appreciation of evidence, unless the approach of the High
Court is clearly erroneous, perverse or improper and
there has been a grave miscarriage of justice.
20. We are of the considered opinion that in this case,
the High Court has merely corrected the omissions in the
appreciation of evidence committed by the trial court in
convicting the respondents. The High Court has taken a
view which is plausible as well as possible. In light of the
aforesaid findings, we find no merit in these appeals and
the same are accordingly dismissed.
……………………………..J. [B.Sudershan Reddy]
……………………………..J. [Surinder Singh Nijjar]
New Delhi; October 26, 2010.
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