BASUDEO YADAV Vs SURENDRA YADAV .
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-000687-000687 / 2001
Diary number: 2853 / 2001
Advocates: PAVAN KUMAR Vs
AKHILESH KUMAR PANDEY
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Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.687 OF 2001
Basudeo Yadav …Appellant
Versus
Surendra Yadav & Ors. …Respondents
JUDGMENT
Dr. ARIJIT PASAYAT, J.
1. Challenge in this appeal is to the judgment of acquittal
passed by a Division Bench of the Patna High Court. 14
persons faced trial for alleged commission of offences
punishable under Section 364 read with Section 302 and
Section 302 read with Section 149 of the Indian Penal Code,
1860 (for short ‘IPC’) and Section 201 and Section 148 IPC.
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During trial two accused persons died and two absconded. In
other words, ten persons faced trial and each one of them was
convicted and sentenced to various imprisonments. During
pendency of the appeal before the High Court A1, A9 and and
A10 died and, therefore, the appeal filed by them was held to
be abated.
2. Background facts in a nutshell are as follows:
On 19.3.1986 at about 8.00 p.m., Vyasdeo Yadav
(hereinafter referred to as the ‘deceased’) of village Sheo Nagar,
P.S. Kotwali (Kasim Bazar) District Munger, went towards
Sheo Nagar School to attend the call of nature with a water jug
and when he reached near Sheo Nagar School, all of a sudden,
all the accused persons together with Kashi Mahton, Ram
Gulam Mehton (both died during the pendency of trial of the
case), Nageshwar Mahton and Ram Balak Mahton
(absconders) came there in a group from the northern
direction and another group from the southern direction,
being armed with deadly weapons like gun, rifle etc. and they
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forcibly took away and dragged Vyasdeo Yadav towards river
bank. Such dragging was seen by Muneshwar Yadav (PW1)
and Shyam Yadav (PW4) who were then returning home from
their Parwal field and seeing such occurrence lest they be
attached, concealed themselves behind a ditch and therefrom
they could identify all the accused persons including
absconders and the deceased. Such dragging and taking
away was also seen by another Mantu Yadav (PW3) who had
also gone nearby for call of nature at a distance of about one
rassi (equal to 110 cubcs). He also became frightened and
also concealed himself and after the deceased Vyasdeo Yadav
was dragged towards river bank for considerable distance,
then this Mantu Yadav (PW3) came out and on the Patna-
Munger road, he found the informant Basudeo Yadav, the
brother of the deceased Vyasdeo Yadav and gave information
in detail. Then Basudeo Yadav in companion with Mantu
Yadav (PW3) and Baleshwar Yadav (PW2) went towards the
place where the deceased was dragged by the accused-
appellants but they could not find any trace of the
whereabouts of the deceased as to where he had been taken.
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Then Basudeo Yadav (PW6) accompanied by Mantu Yadav
(PW3) and Baleshwar Pd. Yadav (PW-2) went to the residence
of Superintendent of Police (Munger) on a rickshaw and there,
on being directed by the Superintendent of Police concerned,
(PW6) with his companions went to Muffasil P.S. and lodged
information by giving fardbeyan which was recorded on that
very night i.e. on 19.6.1993 at about 23 hours at the Muffasil
P.S. It may be mentioned here that other two eye witnesses
Muneshwar Yadav (PW1) and Shyam Yadav (PW4) after seeing
the occurrence respectively went to their homes. Shyam Yadav
(PW4) went to the house of Basudeo Yadav first and there he
learnt that after knowing about this incident Basudeo Yadav
had already left for police station. In the fardbeyan, a vivid
description was given about the taking away of the deceased
by the accused appellants including their other companions
as mentioned above. On the basis of such fardbeyan (Ext.
No.1) formal FIR was registered and then the same was sent to
Kotwali P.S. for investigation as the place of occurrence
wherefrom the deceased was dragged falling within the
jurisdiction of Kotwali P.S. (Kasim Bazar). On the next day of
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the occurrence Dhirendera Yadav (PW.5) found the dead body
near Sita Charan and from there he brought the dead body by
boat to steamerghat and then information was given to the
informant and police. From the steamerghar the deadbody
was brought home at Sheonagar and inquest was held over
the dead body and then the same was sent for post mortem
examination. Dr. Shashi Bhushan (PW7) held autopsy over the
dead body of Vyasdeo Yadav and found the following injuries
on his person:
1) One lacerated circular wound 1/3” in diameter with
inverted margins X brain cavity deep on left temple.
2) Lacerated wound ½” x ½” x brain cavity deep with
everted margins on right side of head 1’ above the
prinna of right ear.
3) One desection left temporal and right pertial bones
found fractured-both injuries communicating with
laceration and haemorrhage in both brain cavities.
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4) Lacerated wound circular 1/3” in diameter with
inverted margins with left thorasic cavity deep with
everted margins on back of right upper chest.
On desection both wounds were found
communicating with each other fracture of 3rd and
4th ribs of left side with laceration of lung and plurra
both right and left. Both chest cavities were full of
blood clots.
5) Lacerated would circular 1/3” in diameter with
inverted margins on back of left chest on coastal
border x abdominal cavity deep.
On desection spleen found lacerated and multiple
perporation in small intestine. A bullet was found
lodged in the paritonial cavity which was full of
blood and clot. The bullet was preserved and sent
with the constable in a sealed container.
According to the doctor, all the injuries were caused by
fire arm and were anti mortem in nature and death was
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caused due to shock and Haemorrhage resulting from the
above injuries.
Kameshwar Pd. Sinha (PW 8) took up the charge of the
case after the investigation was over and he only submitted
chargesheet. PWs. 9 and 10 are formal witnesses proving
formal FIR and inquest report etc.
3. The accused persons pleaded that they have been falsely
implicated because of land dispute, though they did not deny
the homicidal death of the deceased. It was defence version
that he was murdered near Saheb Diara at Jafar Nagar while
he was returning from the house of the relations between 4/5
p.m. on the day of occurrence. After concocting a story at the
P.S, the FIR was lodged with the motivated purpose. One
witness was examined who happened to be a Priest and
according to him he had seen from a distance that the
deceased and his relatives were surrounded by unknown
persons with armed weapons and deceased was killed. PWs.
1, 3 and 4 were stated to be eye witnesses along with PW 6
7
who was the informant. The Trial Court accepted the
prosecution version and convicted the persons.
4. In appeal, before the High Court it was contended that
the whole prosecution case is based on surmises and
conjectures except the so called taking away by the accused-
appellant of the deceased. There is no other material to show
as to who had been the deceased, and whether there was a
consensus of taking away of the deceased by the accused-
appellant. Further, the so called eye witnesses PWs. 3 and 4
are got up witnesses and they were inimical to the accused
persons. Additionally, they stated that the identification from
the long distance in the night hours was impossible and,
therefore, the prosecution version is without any foundation.
The High Court found that there was no direct evidence and
the case was based on circumstantial evidence. The High
Court found that identification was not possible. The High
Court noted that instead of filing the FIR at the correct police
station, it was filed at a different police station and that gives
an impression that the genesis of the occurrence has been
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twisted. It was held that the evidence relating to kidnapping
was inadequate. Accordingly, acquittal was directed.
5. Learned counsel for the appellant submitted that the
Trial Court has dealt each of the factors which the High Court
found to be vulnerable. So far as distance is concerned, it is
to be noted that the occurrence took place in the month of
June in the evening when the accused persons were last seen
in the company of the deceased. The evidence is clear and
cogent about the role played by the accused persons. So far
as the question of filing of FIR at wrong police station is
concerned, it has been categorically stated by the witnesses
that they went to the Superintendent of Police who had
directed them to file the same at a particular police station. It
is also submitted that the High Court erroneously stated that
the witnesses are not stating as to which of the accused came
from which direction. It is factually incorrect.
6. In response, leaned counsel for the respondents
submitted that the view taken by the High Court is a
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reasonable one. PW3 specifically admitted that he was at a
distance from the place of occurrence. The dead body was
found at a distance of about 10 Kms. There were
improvements in the evidence of the PWs. It is also submitted
that conduct of the witnesses is unusual and immaterial.
With reference to the medical evidence it was submitted that
the defence version is more probable. It is pointed out that
time of death has not been specifically fixed. The presence of
undigested food is a pointer in that regard.
7. Learned counsel for the appellant on the other hand
submitted that the judgment of acquittal passed by the High
Court is not sustainable. While dealing with the question of
identification, the High Court referred to some irrelevant
material like the evidence of DW1. It is strange that DW1 did
not inform anybody about the occurrence. If exception could
be taken to the witnesses going to the house of the informant
without going to the police station, the same logic is equally
applicable to DW1. The High Court held that at the most PWs
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stated to have seen the dragging and they have not stated to
have seen the killing.
8. There is no embargo on the appellate court reviewing the
evidence upon which an order of acquittal is based. Generally,
the order of acquittal shall not be interfered with because the
presumption of innocence of the accused is further
strengthened by acquittal. The golden thread which runs
through the web of administration of justice in criminal cases
is that if two views are possible on the evidence adduced in
the case, one pointing to the guilt of the accused and the other
to his innocence, the view which is favourable to the accused
should be adopted. The paramount consideration of the court
is to ensure that miscarriage of justice is prevented. A
miscarriage of justice which may arise from acquittal of the
guilty is no less than from the conviction of an innocent. In a
case where admissible evidence is ignored, a duty is cast upon
the appellate court to re-appreciate the evidence where the
accused has been acquitted, for the purpose of ascertaining as
to whether any of the accused really committed any offence or
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not. (See Bhagwan Singh v. State of M.P, 2003 (3) SCC 21).
The principle to be followed by the appellate court considering
the appeal against the judgment of acquittal is to interfere
only when there are compelling and substantial reasons for
doing so. If the impugned judgment is clearly unreasonable
and relevant and convincing materials have been unjustifiably
eliminated in the process, it is a compelling reason for
interference. These aspects were highlighted by this Court in
Shivaji Sahabrao Bobade v. State of Maharashtra (1973 (2)
SCC 793), Ramesh Babulal Doshi v. State of Gujarat (1996 (9)
SCC 225), Jaswant Singh v. State of Haryana (2000 (4) SCC
484), Raj Kishore Jha v. State of Bihar (2003 (11) SCC 519),
State of Punjab v. Karnail Singh (2003 (11) SCC 271), State of
Punjab v. Phola Singh (2003 (11) SCC 58), Suchand Pal v.
Phani Pal (2003 (11) SCC 527) and Sachchey Lal Tiwari v.
State of U.P. (2004 (11) SCC 410).
9. So far as identification is concerned, a few decisions of
this Court need to be noted. In S. Sudershan Reddy and Ors.
v. State of A.P. (2006 (10) SCC 163) it was noted as follows:
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“19. In Nathuni Yadav and Others v. State of Bihar and Another (1998 (9) SCC 238) this Court observed that under what circumstances the lack of moon light or artificial light does not per se preclude identification of the assailants. It was noted as follows :-
“Even assuming that there was no moonlight then, we have to gauge the situation carefully. The proximity at which the assailants would have confronted with the injured, the possibility of some light reaching there from the glow of stars, and the fact that the murder was committed on a roofless terrace are germane factors to be borne in mind while judging whether the victims could have had enough visibility to correctly identify the assailants. Over and above those factors, we must bear in mind the further fact that the assailants were no strangers to the inmates of the tragedy- bound house, the eyewitnesses being well acquainted with the physiognomy of each one of the killers. We are, therefore, not persuaded to assume that it would not have been possible for the victims to see the assailants or that there was possibility for making a wrong identification of them. We are keeping in mind the fact that even the assailants had enough light to identify the victims whom they targeted without any mistake from among those who were sleeping on the terrace. If the light then available, though meager, was enough for the assailants why should we think that the
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same light was not enough for the assailants why should we think that the same light was not enough for the assailants why should we think that the same light was not enough for the injured who would certainly have pointedly focused their eyes on the faces of the intruders standing in front of them. What is sauce for the goose is sauce for the gander.”
20. In the instant case, the time was about 7 P.M. in the evening in the month of April. The position was again reiterated in Bharasi and others v. State of M.P. (2002(7) SCC 239). It was inter alia noted as follows :
“In relation to the identification of the accused in the darkness, the High Court has clearly stated that in the month of April, the sun sets at about 7.00 p.m. in the evening, the accused were known to the witnesses and could be identified even in faint darkness. Here again, the High Court has relied upon the decision of this Court in the case of Nathuni Yadav v. State of Bihar (1998 (9) SCC 238). The High Court has also noticed that the enmity between the deceased and the appellants was not disputed.”
21. In Krishnan and Another v. State of Kerala (1996(10) SCC 508 ) it was observed as follows :
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“After giving our careful consideration to the facts and circumstances of the case and the evidence adduced, we do not find any reason to interfere with the well-reasoned judgment passed by the High Court in convicting appellant-2 Vijaykumar. So far as the contention of insufficient light is concerned, we may indicate that in an open field on a cloudless starry night, there was no difficulty in identifying the victim by the assailants because of existence of some light with which identification was possible. PW1 being a close relation of both the accused, there was no difficulty for PW 1 to identify them. The accused were also known to the other witness for which he could also identify them. So far as appellant- Vijaykumar is concerned, PW1 had physically prevented him from causing further injury on the deceased and there was a tussle between the two. Hence there was no difficulty for PW1 to identify Accused 2- Vijaykumar. His deposition gets corroboration from the deposition of PW3 who had seen Vijaykumar at the place of occurrence. PW3 had not seen Vijaykumar causing any injury on the deceased because by the time PW3 came near the place of the incident and noticed the incident, Vijaykumar had been prevented by PW1 and his knife had fallen on the ground.”
10. Again in Israr v. State of U.P. (2005 (9) SCC 616), it was
observed as follows:
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“Coming to the plea relating to non- probability of identification, the evidence of PW-3 is very relevant. He has stated that the occurrence took place at the time of isha prayers which are concluded at about 9.30 p.m. There was light of the moon as well as of the neighbouring houses and the electric poles in the lane. The date of occurrence was 11th day of Lunar month and the place of occurrence is near the mosque as well as many houses close by. Therefore, identification was possible. Further a known person can be identified from a distance even without much light. The evidence of PW-3 has also been corroborated by the evidence of others. Evidence of PWs 3 to 5 proves that identification was possible.”
11. Therefore, the Trial Court was justified in holding that
identification was possible. The hypothetical conclusions of
the High Court which are based on surmises and conjectures
on the other hand are unsupportable.
12. So far as aspect of last seen is concerned, in Munivel v.
State of T.N. (2006 (9) SCC 394) this Court has held as under:
“27. Doctor, PW 11, examined them at about 1 a.m. on 17.3.1994, that is, immediately after
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the incident took place. We do not find any material contradiction between the ocular evidence and medical evidence. The genuineness or otherwise of the said accident registers is not in question. Correctness of the entries made therein is not in issue. Even no suggestion has been given to the doctor that the entries made in the said accident registers were not correct.”
28. Only because the investigating officer was negligent and did not make any attempt to recover the cut fingers of PW 3, the same by itself would not be sufficient to discard the consistent evidence of all the eyewitnesses.”
13. Similarly, in State of U.P. v. Satish (2005 (3) SCC 114) it
was noted as follows:
“22. The last seen theory comes into play where the time-gap between the point of time when the accused and the deceased were seen last alive and when the deceased is found dead is so small that possibility of any person other than the accused being the author of the crime becomes impossible. It would be difficult in some cases to positively establish that the deceased was last seen with the accused when there is a long gap and possibility of other persons coming in between exists. In the absence of any other positive evidence to conclude that the accused and the deceased were last seen together, it would be hazardous to come to a conclusion of guilt in those cases.
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In this case there is positive evidence that the deceased and the accused were seen together by witnesses PWs. 3 and 5, in addition to the evidence of PW-2.”
14. So far as the finding relating to undigested food is
concerned, the doctor said that death had occurred within 24
hours of the consumption. Since the time is not given, the
presence of undigested food is of no consequence. So far as
going to wrong police station is concerned, the witness
categorically as to why they went to the particular police
station. Their specific stand was that they had gone to the
Superintendent of Police who had asked them to go to the
particular police station, because the occurrence relating to
kidnapping had taken place within the jurisdiction of that
police station. In any event immediately after the FIR was
lodged at the police station the same was sent to the correct
police station. Therefore, there was no question of delay in
lodging of FIR as held by the High Court. PW1 specifically
stated about the injuries sustained by pistol. Doctor’s
evidence shows that the injuries were caused by firearms.
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One thing is significant that the High Court has no where
stated that the analysis of evidence and the conclusions
arrived at by the Trial Court were erroneous. Without
recording such a finding, the High Court was not justified in
drawing different conclusions without indicating any reason to
justify the same. Such a course is impermissible. Even if a
different view is possible to be drawn, it should be specifically
held that the view taken by the Trial Court was not
supportable by evidence. It would not be possible for the High
Court to act on surmises and conjectures and disturb the
findings recorded by the Trial Court.
15. Above being the position, the judgment of the High Court
is set aside and the judgment of the Trial Court is restored.
16. The appeal is allowed.
………………………….…………J. (Dr. ARIJIT PASAYAT)
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………………………….…………J. (Dr. MUKUNDAKAM SHARMA)
New Delhi: August 25, 2008
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