STATE OF U.P. Vs NANDU VISHWAKARMA .
Case number: Crl.A. No.-000786-000786 / 2001
Diary number: 17139 / 2000
Advocates: Vs
SHREE PAL SINGH
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 786 OF 2001
State of U.P. …. Appellant
Versus
Nandu Vishwakarma & Ors. …. Respondents
JUDGMENT
Dr. Mukundakam Sharma, J.
1. This appeal is directed against the judgment and order of acquittal passed
by the High Court of Allahabad whereby and whereunder the High Court
acquitted Nandu Vishwakarma, Kalu and Lalloo from the charges under
Section 302 of Indian Penal Code (hereinafter referred to as ‘the IPC’)
read with Section 34 and also under Section 367 read with Section 34 IPC.
2. Before dealing with the rival contentions raised on behalf of the parties
and in order to appreciate the said contentions it would be necessary to
state a few facts leading to the registration of the aforesaid criminal case.
3. Dangar Yadav, who is the elder brother of informant PW-1 (Prithivi Pal),
and Gujrati Devi (PW-2), wife of the informant are residents of village
Samraha, Police Station Karchana. The respondents who are accused in
the present case are residents of another village namely village Dubawal,
Police Station Sarai Inayat. There is no dispute with regard to the fact that
both the informant side as also the accused are involved in litigation
pertaining to some plots of land in Kachhar village of Leelapur which is a
separate village than the village in which the informant party reside and
also from the village where the accused party reside.
4. There was an incident of mutual assault (marpit) on 26th February, 1979 at
about 12.00 O’ clock. It is alleged in the first information report (for short
‘the FIR’) that the informant Prithivi Pal (PW-1) and his wife Gujrati Devi
(PW-2) were engaged in harvesting their crops in village Kachhar.
Around noon, the three alleged accused persons namely Nandu
Vishwakarma, Kalu and Lalloo armed with Gandasa, lathi and spear
respectively reached the scene of occurrence and started assaulting Dangar
Yadav. Dangar Yadav raised an alarm whereupon the two witnesses
namely Prithivi Pal (PW-1) and his wife, Gujrati Devi (PW-2), who were
present in the vicinity tried to save him but in the process they were also
assaulted by the aforesaid accused persons.
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5. Consequent to the said assault caused by the aforesaid three accused
persons, Dangar Yadav died at the spot and Gujrati Devi (PW-2) also fell
down in the field. An oral report of the incident was lodged at about 5.30
p.m. by Prithivi Pal (PW-1) at Police Station Sarai Inayat. On the basis of
the aforesaid report, an FIR being Crime No. 50 of 1979 was recorded and
the investigation was started by the police. After completion of the
investigation the police submitted the charge-sheet against the respondents
herein on the basis of which charges were framed and they were tried. The
respondents pleaded not guilty and stated that they were falsely implicated
in the said case due to the litigation which is pending between the parties.
6. In the trial, the prosecution examined a number of witnesses. After
completion of the trial, the learned trial court found all the respondents
guilty of the charges against them and convicted all three of them for the
offence under Section 302 read with Section 34 IPC and also under
Section 367 read with Section 34 IPC and they were sentenced to undergo
life imprisonment for the offence under Section 302/34 IPC and for
rigorous imprisonment for five years under Section 367/34 IPC which was
to run concurrently.
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7. Being aggrieved by the aforesaid judgment and order of conviction the
respondents filed an appeal before the High Court of Allahabad. After
hearing the appeal the High Court passed an order on 24.05.2000
acquitting all the respondents of the charges under Section 302/34 IPC as
also under Section 367/34. While passing the order of acquittal various
reasons have been given and recorded by the High Court
8. All the aforesaid grounds and the findings recorded by the High Court are
under challenge in this appeal which has been filed by the State. We have
heard Mr. Sahdev Singh, Public Prosecutor appearing for the State of U.P.
as also Mr. Shree Pal Singh, Advocate appearing for the respondents.
9. The Public Prosecutor very forcefully submitted that in view of the clear
statement of the eye-witnesses namely Prithivi Pal (PW-1) and Gujrati
Devi (PW-2) in the aforesaid assault and mutual marpit the order passed
by the High Court is not tenable on the face of it and their statement
should not have been disbelieved by the High Court. It was also submitted
that the discrepancies which are referred to by the accused persons are
minor discrepancies which do not in any manner affect the substratum of
the prosecution case. Therefore, the said minor discrepancies should have
been ignored by the High Court. He next submitted that because the
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deceased had no Gandasa injury on his body the same would not belie
entirely the prosecution’s story particularly in view of the fact that the
witnesses have explained that though the accused persons tried to assault
Dangar with Gandasa but the same did not hit him. He further submitted
that the High Court committed a manifest error of law and facts in holding
that probably the occurrence had taken place at night and that what is put
forth by the prosecution as its case is a concocted story.
10.The aforesaid submissions were strongly refuted by the counsel appearing
for the respondents. Having submitted before us that there is a total
contradiction of medical evidence and the ocular evidence it was also
submitted that if Gujrati Devi (PW-2) was injured in the mutual assault
(marpit), she would have been taken to the hospital and admitted thereto
when the deceased was taken to the hospital. But admittedly, she was
admitted to the hospital only on the next day in respect of which also there
is some doubt. He further submitted that in view of the contradictions in
the statements of the witnesses, the prosecution story was rightly
disbelieved by the High Court. It was also submitted by him that if two
views are possible to be drawn up from the same set of facts and the view
taken by the High Court is a plausible view, in that event the said order of
acquittal should not be interfered with.
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11.We have considered the aforesaid submissions in the light of the record of
the case and proceed to analyse the same and thereafter giving our findings
and reasons thereon.
12.Prithivi Pal (PW-1) is the informant/complainant and is the brother of
Dangar Yadav, the deceased whereas Gujrati Devi (PW-2) is the wife of
PW-1. These two witnesses stated that they were assaulted by the
respondents with lathi and Gandasa. The said fact is, however, not
mentioned in the FIR. The incident had taken place in the village Kachhar
but neither the informant party nor the accused are residents of the said
village. There is no dispute that there is some litigation pending between
the parties in respect of the said land.
13.The High Court has found on appreciation of evidence on record that the
accused-respondents had won the case against the deceased from the court
of Deputy Collector whereas the appeal against the same was won by the
deceased. It also transpires from the record that the accused-respondent
No. 1 namely Nandu Vishwakarma had obtained a stay in the appeal
which was continuing till the date of occurrence. The informant (PW-1)
had two plots in the village Kachhar. There is no mention in the FIR to
indicate in which of the two plots the alleged incident had taken place.
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What is mentioned in the FIR is that the incident had taken place at the
disputed land. The Investigating Officer also could not enlighten and state
and clarify in his deposition in which of the two plots the incident had
actually taken place. It is disclosed from the records that there is some
evidence to indicate that the accused persons are in possession of the land
where the incident had taken place.
14.The medical examination of Gujrati Devi (PW-2) was conducted on 27th
February, 1979 at about 7.15 p.m. which is the next morning of the
incident. Why PW-2 was not brought to the hospital along with Dangar
Yadav, the deceased and why the Investigating Officer did not take any
step to get PW-2 admitted to the hospital has not been explained at all in
his statement although he had stated that he has visited the place of
occurrence at night. It is an admitted position that Head Moharrir (PW-5)
stated that he did not send the copy of the checked FIR on 27/28.02.1979
to the Judicial Magistrate. No thumb impression of the informant was
obtained on the FIR or in the Entry made at the time of the registration of
the case. In view of the aforesaid position, the High Court came to the
finding that the FIR of the case was transcribed on the next date, that is,
after the Investigation Officer visited the site and not at the time when the
prosecution alleged to have done.
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15.Evidence of Gujrati Devi (PW-2) was not accepted by the High Court for
various reasons. One of the grounds on which her statement was not
accepted was that she made contradictory statement in the trial in as much
as she had stated at one stage that the Investigating Officer stayed at the
spot of occurrence for two hours after fall of darkness and then again
stated that he stayed there throughout the night. In her deposition she
deposed that she reached Kotwa hospital at about 12.00 p.m. in the night
but the injury report prepared by the hospital indicates that she was
medically examined in the morning. The aforesaid statement of Gujrati
Devi (PW-2) is also contradictory to the statement made by Prithivi Pal
(PW-1), her husband. There are many other vital contradictions in her
deposition which are pointed out and noted by the High Court.
16.Similarly, the deposition of Shiv Murat (PW-3) was also not believed by
the High Court on the ground that his statement is also full of
contradictions. He had stated at one stage in his statement that PW-1 and
PW-2 were harvesting the field and cutting the crops but at the later stage
he stated that the deceased was leveling his field for collecting harvesting
crop. If PW-1 and PW-2 were harvesting the crop they were using some
instruments and doing the same with the help of their respective
instruments and, therefore, the evidence of PW-1 and PW-2 that they had
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no weapons in their hands could be belied by the aforesaid statement. At
another stage he stated that Dangar Yadav was not leveling the land. His
statement is also contradictory in respect of the alleged use of weapons by
the three accused persons when the same is pitted against the statements of
PW-1 and PW-2 in that regard.
17.The medical report placed before us clearly indicate that the doctor did not
find any Gandasa injury either on the body of the deceased or on the body
of PW-1 and PW-2 who were stated to be injured witnesses. The number
of contradictions, which are referred to by the High Court in its judgment,
in respect of all the witnesses definitely make out a case of plausible view
which could be deduced from the evidence on record. Moreover, the High
Court has given detailed reasons for disbelieving the prosecution case and
for acquitting the accused persons.
18.It is a settled principle of law that when on the basis of the evidence on
record two views could be taken – one in favour of the accused and the
other against the accused – the one favouring the accused should always
be accepted. This Court in the case of Chandrappa v. State of
Karnataka,(2007) 4 SCC 415, at page 432 observed as follows :
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“42. From the above decisions, in our considered view, the following general principles regarding powers of the appellate court while dealing with an appeal against an order of acquittal emerge:
(1) An appellate court has full power to review, reappreciate and reconsider the evidence upon which the order of acquittal is founded.
(2) The Code of Criminal Procedure, 1973 puts no limitation, restriction or condition on exercise of such power and an appellate court on the evidence before it may reach its own conclusion, both on questions of fact and of law.
(3) Various expressions, such as, “substantial and compelling reasons”, “good and sufficient grounds”, “very strong circumstances”, “distorted conclusions”, “glaring mistakes”, etc. are not intended to curtail extensive powers of an appellate court in an appeal against acquittal. Such phraseologies are more in the nature of “flourishes of language” to emphasise the reluctance of an appellate court to interfere with acquittal than to curtail the power of the court to review the evidence and to come to its own conclusion.
(4) An appellate court, however, must bear in mind that in case of acquittal, there is double presumption in favour of the accused. Firstly, the presumption of innocence is available to him under the fundamental principle of criminal jurisprudence that every person shall be presumed to be innocent unless he is proved guilty by a competent court of law. Secondly, the accused having secured his acquittal, the presumption of his innocence is further reinforced, reaffirmed and strengthened by the trial court.
(5) If two reasonable conclusions are possible on the basis of the evidence on record, the appellate court should not disturb the finding of acquittal recorded by the trial court.”
19.In the present case, it is also not clearly established from the records as to
who was in possession of the property in question where the occurrence
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had taken place. In view of the aforesaid situation and the two possible
views taken by the courts below – one taken by the trial court and the other
taken by the High Court – and the view taken by the High Court being a
plausible view, we find no ground to interfere with the order of acquittal
passed by the High Court.
20.Accordingly, this appeal has no merit and is, therefore, dismissed.
……………………………J. (Dr. Mukundakam Sharma)
…………………………..J. (Dr. B.S. Chauhan)
New Delhi, July 6, 2009
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