DEBASHIS DAW Vs STATE OF WEST BENGAL
Bench: B. SUDERSHAN REDDY,SURINDER SINGH NIJJAR, , ,
Case number: Crl.A. No.-001679-001679 / 2005
Diary number: 11061 / 2005
Advocates: RAUF RAHIM Vs
TARA CHANDRA SHARMA
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1679 OF 2005
Debashis Daw & Ors. …Appellants
Versus
State of West Bengal …Respondent WITH
CRIMINAL APPEAL NO. 1680 OF 2005
Subhasish Daw & Ors. …Appellants
Versus
State of West Bengal …Respondent
WITH
CRIMINAL APPEAL NO. 924 OF 2006
Dulal Khara …Appellant Versus
State of West Bengal …Respondent
JUDGMENT
B. Sudershan Reddy, J :
1. The appellants in these appeals and three others were
tried in Sessions Trial Case No. XXVII of March 1987 by
the Additional Sessions Judge, Midnapore for offences
punishable under Sections 148, 324/149 and 304 part
I/149 of the Indian Penal Code. The learned Additional
Sessions Judge, as per his judgment dated 26th
September, 1989 convicted the accused persons under
Sections 148 and 304 part I read with Section 149 and as
well as under Section 324/149, IPC and sentenced them
to suffer rigorous imprisonment for ten years each under
Section 304 part I read with Section 149, IPC only. No
separate sentence has been awarded for the proven
charges under Sections 148 and 324/149 of the IPC. The
appellants herein preferred appeals before the High Court
at Calcutta. A Division Bench of the High Court, as per its
judgment dated 21st April, 2005 dismissed the appeal of
the appellants.
2. Against the said judgment of the High Court, the
appellants have preferred the above noted three criminal
appeals.
3. Brief facts necessary for disposal of these appeals are as
follows:
2
According to prosecution case, on 31st March, 1986, the
appellants have formed themselves into an unlawful
assembly and being armed with deadly weapons like bhojali,
sword, tangi and lathi etc. had been at Rajagram Kharida
T.O.P. under Kharagpur (town) P.S. and all of them being
members of such unlawful assembly, voluntarily caused hurt
with a sharp cutting weapon and injured Kalyan Seth (PW 2)
and also assaulted Subrata Ghosh (deceased) with deadly
weapons and as a result of such assault, the said Subrata
Ghosh succumbed to his injuries.
4. The police officer of Kharagpur (town) P.S. having
received the information over telephone, made a G.D.
entry and rushed to the place of occurrence where he met
Suphala Sau (PW 1) who narrated about the incident
which was reduced into writing at about 11.35 p.m. on
31st March, 1986. The injured Kalyan Seth (PW 2) was
taken to the hospital by the local residents at about 11.00
p.m. on 31st March, 1986 and was treated by Dr. Subrata
Jana (PW 7). The First Information Report (FIR) was
despatched from police station on 1st April, 1986 at about
10.00 a.m.
3
5. The Investigating Officer recovered the body of the
injured Subrata Ghosh and sent to nearby hospital for
immediate medical treatment where he died. The
Investigating Officer conducted inquest over the dead
body of the deceased and witnesses were examined in
connection with the case. The I.O. completed the
formalities and made charge sheet against 18 persons
including one Rabin Dangua and Sibu Borua who died
before the commencement of sessions trial.
6. The prosecution altogether examined ten witnesses
including parents of the deceased victim Subrata Ghosh
and the injured person Kalyan Seth (PW 2). Dr.
Madanmohan Das (PW 6) is the Medical Officer who
conducted post-mortem of the deceased.
7. The trial Court upon appreciation of the evidence on
record, came to the conclusion that all the appellants
were members of the unlawful assembly and were present
at the place of occurrence armed with deadly weapons
with the object of rioting and in the process, attacked and
assaulted Subrata Ghosh (deceased) causing multiple
injuries resulting in his death. The trial Court also came to
4
the conclusion that Kalyan Seth (PW 2) also received
injuries from the appellants who formed themselves into
unlawful assembly. The trial Court accordingly found all
the appellants guilty for the offences punishable under
Sections 148, 324/149 and 304 part I/149, IPC and
accordingly sentenced them as noted hereinabove.
8. The High Court, upon reappreciation of the evidence
available on record, concurred with the findings and
conclusions reached by the trial Court and accordingly
dismissed the appeal.
9. We have heard Shri Pradip Kumar Ghosh, learned senior
counsel on behalf of the appellants and as well as M/S
Rauf Rahim and Rakesh Garg, learned counsel for the
appellants in the connected appeals. We have also heard
Shri T.C. Sharma, advocate on behalf of the State.
10. The learned senior counsel for the appellants strenuously
contended that the FIR in the present case is unreliable
document because it was neither first in point of time nor
truthful in its contents. The submission was that the
maker of the FIR, Ms. Sufala Sau (PW 1) did not support
her version given in the FIR while deposing in the Court.
5
Learned senior counsel further contended that the injured
Kalyan Seth (PW 2) gave entirely a different version
implicating only Rabin Dangua, Dulal Khara, Mantu Santra
and Chunki Santra when he made a statement to the
Doctor (PW 7) who treated him at the hospital. It was
mainly contended that the prosecution deliberately shifted
the place of occurrence from Rajagram Kharida to that at
Gokulpur road with an obvious intention to introduce the
parents of the deceased who were examined as PWs 5
and 8 in the trial Court. The learned senior counsel
submitted that admittedly the police received a telephonic
message to the effect that a disturbance was going on at
Teghori near Madbhati liquor shop and to that effect made
a G.D. entry at 10.45 pm on 31st March, 1986. There is
no explanation forthcoming as to why the police reached
Rajagram instead of village Teghori since the telephonic
message received by the police was regarding some
disturbance at village Teghori. It was submitted that there
is no explanation forthcoming as to why the police went to
the house of Suphala Sau (PW 1) who is a resident of
Rajagram which is a village to the east of railway line and
6
opposite to the side of village Teghori. These factors,
according to the learned senior counsel, make the whole
prosecution story doubtful. Learned senior counsel made
an attempt to point out certain contradictions in the
evidence of PWs 2, 5 and 8 who are stated to be the
eyewitnesses. The submission was that if PWs 5 and 8 are
to be disbelieved there is no other credible evidence at all
to convict the appellants. It was further submitted that
Kalyan Seth (PW 2) specifically pointed out and named
only four persons as his assailants in his statement made
to the Doctor (PW 7) at the hospital. None of the
appellants in Criminal Appeal No. 1679 of 2005 were
named by him. He, however, named only Mantu Santra
being one of the appellants in Criminal Appeal No. 1680 of
2005. Later on, he named others in Court but that was an
improvement in his deposition.
11. Learned counsel for the respondent submitted that the
trial Court and as well as the appellate Court, upon
appreciation of evidence, found the appellants guilty of
the charges framed against them and there is no reason
to interfere with concurrent findings of fact arrived at by
7
the Courts below. Learned counsel submitted that there is
absolutely no reason to disbelieve PWs 2, 5 and 8 who are
material witnesses examined by the prosecution in
support of their case.
12. Suphala Sau (PW 1) is the maker of the FIR but was
declared hostile as she did not support the prosecution
story. Nothing much turns upon her evidence except that
she disclosed that there was an unlawful assembly of
which some of the appellants were members carrying
deadly weapons but she did not state anything about the
actual participation of the appellants either in inflicting the
assault on PW 2 or on the deceased. She retracted from
her version given in the FIR. Nothing much turns upon her
evidence and the Courts below did not place any reliance
on her evidence to convict the appellants.
13. We do not find any particular reason as to why the
evidence of Kalyan Seth (PW 2) is to be disbelieved. It is
in his evidence that the deceased was a very close friend
of his and both of them were on visiting terms. It is
clearly stated in his evidence that on 30th March, 1986, at
about 6.00 in the evening, the deceased came to his
8
house and after about three hours, both of them were
proceeding towards the house of the deceased at Teghori
which is at a distance of about 250 meters to the east of
his house, when they have reached the culvert near the
licensed country liquor shop, the appellants encircled him
and the deceased with deadly weapons in their hands.
Then all of a sudden, Rabin Dangua (since died) hit the
deceased with a lathi on his head and the deceased fell
down, then Rabin Dangua hit PW 2 with a lathi on his
right leg. Thereafter, all the appellants attacked them at
random with different weapons. He could see the
deceased somehow managed to save himself from the
hands of the appellants and ran towards the east but all
the appellants were chasing him with the weapons in their
hands. Of course, he named only four persons in his
statement made to the Doctor (PW 7) who treated him in
the hospital. Obviously, he must have been under terrible
shock as he along with the deceased was encircled by a
riotous mob with deadly weapons in their hands. The
mere fact that he did not mention the names of all the
accused is no reason to disbelieve his evidence. There is
9
no particular reason suggested in the cross examination
as to why he should depose falsely against the appellants.
Admittedly, the deceased and PW 2 were bosom friends
and meeting almost everyday. His presence at the scene
of offence along with the deceased cannot be doubted. In
the circumstances, we hold that the Courts below rightly
placed reliance on the evidence of PW 2.
14. PW 5 is the father of the deceased. On the fateful day at
about 9.00 p.m. he was at his house at Teghori. He came
out of the house along with his wife after hearing an
alarm and went towards the railway line to ascertain the
cause as the alarm was coming from the eastern side of
the railway line. After crossing rail line, he saw a group of
persons. He was having a torch light with him and clearly
saw the appellants armed with deadly weapons encircling
and assaulting somebody. At that time he did not realize
that his son was the victim because the victim was
encircled by the mob. Only after the mob left, he
searched for the unfortunate victim subjected to assault
by the appellants and to his utter shock and dismay,
realized that the victim was none other than his son
10
Subrata Ghosh lying in the drain with multiple injuries.
The injured was pulled out from the drain. In the
meanwhile, the police reached there and took the injured
to hospital. This version has been fully corroborated by
the evidence of PW 8 who is none other than the mother
of the deceased. We do not find any reason to reject the
evidence of PWs 5 and 8. They clearly speak about the
assault on the deceased by the appellants forming
themselves into an unlawful assembly armed with deadly
weapons. It is true that they did not realise as to who was
the victim when the accused were actually assaulting the
deceased. There is nothing unnatural in the evidence of
PWs 5 and 8 that they have seen the actual assault on the
victim inasmuch as the appellants having themselves
formed into unlawful assembly armed with deadly
weapons encircled the victim and it is for that reason they
could not realize that the victim injured in the act of
indiscriminate attack was none other than their own dear
son.
15. Further, the comment by the learned senior counsel that
the torch lights that were seized and produced in the
11
Court were without batteries and bulbs and therefore
there was no possibility of PW 5 identifying the appellants
as the assailants at the place of occurrence that took
place at about 9.00 p.m., does not impress us. The fact
that the torch lights marked as material objects are
without batteries and bulbs after so many years is of no
consequence. They were perhaps missing for obvious
reasons.
16. Be it noted that the learned Sessions Judge in his
judgment noted that the incident had taken place on 31st
March, 1986 just after four days after the full moon and
all the assailants were known to PWs 5 and 8 and it was
not impossible for them to identify them at the relevant
time. We do not find any reason not to accept the
reasons given by the learned Sessions Judge in this
regard.
17. We do not find any merit in the criticism levelled by the
learned senior counsel about the absence of the parents
of the deceased at the hospital and their not
accompanying their injured son to the hospital after being
pulled out from the drain. This, according to the learned
12
senior counsel, makes the presence of PWs 5 & 8 at the
scene of occurrence doubtful. It is clearly stated in the
evidence of PWs 5 and 8 that their request to accompany
the injured to the hospital was turned down for want of
accommodation in the Jeep and the I.O. (PW 9) also
supported the said version. The I.O. in his evidence
clearly stated that all his effort was to shift the injured
quickly and take him for the treatment and in the process
did not bother as to who should accompany the victim in
the jeep. Be it noted, there was mud all over the body of
the victim with the multiple injuries. The parents of the
victim were told by the I.O. that it was not possible to
accommodate them in the jeep since there was no
sufficient space available for them to accompany the
victim in such a condition with mud all over the body.
18. Likewise, we do not find any merit in the submission that
the scene of occurrence has been deliberately shifted to
the vicinity of the residence of PW 5 to conveniently press
the parents of the victim into service to speak falsely. The
failure to collect control earth from the scene of
occurrence by the I.O. may be a lapse on the part of the
13
I.O. but the same would not make the presence of PWs 5
and 8 doubtful at the scene of occurrence. There is no
particular reason suggested to PWs 5 and 8 as to why
they should speak falsely against the appellants. Once we
accept the evidence of PWs 5 and 8, minor contradictions
if any in the evidence of the I.O. and PW 2 fail to
persuade us to take a different view.
19.The evidence of Medical Officers (Pws 6 & 7) is of some
importance. Dr. Subrata Jana (PW 7), the Medical Officer
of Kharagpur State General Hospital who initially attended
on the deceased Subrata Ghosh and noted a number of
injuries on the body of the victim including one lacerated
injury over the skull and further noticed that brain matter
was protruding through it. The size of that injury,
according to him was 6”x4”x2”. He also found three other
incised wounds on the body of the victim. Of course he
highlighted in his cross examination about the injury on
the head which was on the midline. However, PW 6 Dr.
Madanmohan Das who held post-mortem found sharp cut
‘x’ type injury over scalp measuring 4” x ½” x ½” deep
and another of same dimension. He also noticed as many
14
as eight sharp cut wounds on the body of the deceased.
The medical evidence in our considered opinion is not at
variance with the version given by PWs 5 and 8 who are
undoubtedly the eyewitnesses to the incident.
20. Learned senior counsel for the appellants placed reliance
upon the decision of this Court in Badam Singh Vs.
State of M.P.1 to contend that the mere fact that PWs 5
and 8 are consistent in their say is not a sure guarantee
of their truthfulness and the Courts below ought to have
considered all the circumstances and taken their version
as a whole instead of relying on their evidence in the
examination-in-chief. This contention is untenable for the
trial Court as well as the appellate Court did consider their
evidence in its entirety including the cross examination
and found nothing in it to discard their evidence for any
reason whatsoever. It is not a case where the Courts
found the case of the prosecution doubtful or incredible
but convicted the appellants merely on the basis that the
evidence of PWs 5 and 8 was consistant. The High Court
1 (2003) 12 SCC 792
15
critically scrutinized the evidence in detail and discharged
its responsibility as a final Court of fact.
21. The learned senior counsel for the appellants relying on
the decision of this Court in Akbar Sheikh Vs. State of
W.B.2 submitted that where large number of persons are
implicated collectively, the Courts must insist for
something more than their being cited as an accused I n
order to convict them for the charge of the offence. It is
well settled and needs no restatement at our hands that
mere presence of the persons at the scene of offence
itself would not be enough to convict them and punish
under Section 149, IPC unless it is established that each
one of them was part of the unlawful assembly and
committed the offence in prosecution of the common
object of that assembly. In all such cases, the question
who had committed the overt act is of no consequence.
This Court in Akbar Sheikh (supra) observed that the
prosecution in a case of this nature is required to
establish: (i) whether the appellants were present; and
(ii) whether they shared a common object. The trial Court
2 (2009) 7 SCC 415
16
and as well as the High Court, in the present case, found
that all the stated ingredients were present for each of
the appellants was found to be part of the unlawful
assembly armed with deadly weapons and shared
common object with that intention participated in the
commission of offence. The evidence available on record
clearly suggests that each of the appellants was part of
the unlawful assembly and armed with deadly weapons,
together indulged in indiscriminate beating and freely
used weapons in their hands causing severe injuries on
the body of the deceased. It is true as held by this Court
in Sherey & Ors. Vs. State of U.P.3 that the Courts
have to be very careful in case where general allegations
are made against a large number of persons and the
Courts should categorically scrutinize the evidence and
hesitate to convict the large number of persons if the
evidence available on record is vague. There must be
reasonable circumstances which lend assurance to the
story of the prosecution. But in the present case, there
are no circumstances to doubt the presence of the
3 (1991) Supp. (2) SCC 437
17
appellants as well as their membership of the unlawful
assembly. This is clear from the evidence of PWs 5 and 8
which the Courts below accepted for good and cogent
reasons. It is not necessary for us to undertake a detailed
scrutiny of the evidence of PWs 5 and 8 in view of the
concurrent findings by the Courts below upon proper
appreciation of evidence. We see no reason to disturb the
concurrent findings of the Courts below holding the
appellants guilty of the charged offences.
22. We accordingly uphold the conviction of the appellants but
having regard to the peculiar facts and circumstances of
the case, reduce the sentence to that of the period
already undergone. The appellants may be released from
the jail forthwith provided they are not required in any
other case.
23.The appeals are accordingly disposed of.
…………………………………………J. (B. SUDERSHAN REDDY)
…………………………………………J. (SURINDER SINGH NIJJAR)
18
NEW DELHI, AUGUST 5, 2010.
19