MAHENDRA PRATAP SINGH Vs STATE OF U.P.
Case number: Crl.A. No.-000034-000034 / 2006
Diary number: 28889 / 2005
Advocates: RAJESH Vs
ANIL KUMAR JHA
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Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 34 OF 2006
Mahendra Pratap Singh ..... Appellant
Versus
State of Uttar Pradesh ..... Respondent
J U D G M E N T
Lokeshwar Singh Panta , J.
1.] This appeal is filed by Mahendra Pratap Singh- appellant herein under Section 2
(a) of the Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970
against the final judgment and order dated 29.07.2005 passed by the High Court of
Judicature at Allahabad in Appeal No. 142 of 1981. By the impugned judgment, the High
Court has set aside the order of acquittal dated 09.10.1980 of the appellant passed by the
Sessions Judge, Jhansi, in Sessions Trial No. A-135 of 1975 under Section 304 Part-II,
under Section 307 and Section 324 of the Indian Penal Code (for short the “IPC”) and
under Section 25 of the Arms Act and as a result thereof he has been sentenced to
undergo rigorous imprisonment for 10 years under Section 304 Part-II, 7 years R.I. under
Section 307 IPC, 6 months R.I. under Section 324 IPC and 2 years R.I. under Section 25
of the Arms Act.
2.1] The incident leading to the prosecution of the appellant
occurred on 12.02.1975 at about 1.00 P.M. at bus stand
Lalitpur. According to the prosecution case, on the day of the
incident one passenger Bus No. MPR 5393 on its route from
Madanpur to Jhansi was stopped by its driver Sukhnandan
(CW-3) at bus stand Lalitpur. The departure time of the said
bus from the bus stand Lalitpur was 1.00 P.M., but it
remained parked till 1.10 P.M. beyond schedule time fixed by
the Road Transport Authority. One more Bus No. USG 5519
came from Jammi Dem and reached bus stand Lalitpur at
about 1.15 P.M. as per schedule time which was to proceed
from Lalitpur bus stand at 1.20 P.M. for Jhansi. Matin Khan
(PW-8) driver of Bus No. USG 5519 stopped the vehicle at bus
stand Lalitpur at 1.00 P.M. Laxman Dass (PW-4) and his
brother Prahlad Babu (PW-9) the owners of the said bus
reached at bus stand Lalitpur for settlement of fare accounts
with PW-8 Matin Khan-Driver. They noticed some passengers
boarding Bus No. MPR 5393 in place of their bus. They asked
2
Sukhnandan (CW-3) driver of Bus No. MPR 5393, to drive his
vehicle out of the parking place in order to provide halting
place for their bus. The appellant allegedly was standing
behind the bus armed with a rifle and was supervising his
luggage being unloaded by the conductor from the bus-roof
top. PW Prahlad Babu told the appellant that he would lose
his passengers and the appellant could get the luggage
unloaded after the bus moved ahead of the halting place. On
this, the appellant allegedly threatened to shoot PW Prahlad
Babu with his rifle if such request would be repeated. PW
Prahlad Babu retorted saying that like the appellant, he has
seen many shooters in his lifetime. The case of the
prosecution further was that the appellant raised his rifle and
fired single bullet shot causing injuries to four persons,
namely, PW Prahlad Babu, Dhanna Lal (CW-1), Ram Ratan
Joshi (CW-2) and Devendra Singh (Deceased) who allegedly
were all standing behind PW Prahlad Babu. The appellant
tried to re-load the rifle, but was over-powered by the
passengers present at the place of occurrence. In the melee,
someone hurled a stone which hurt the head of PW Laxman
Dass.
2.2] The prosecution proceeded to allege that PW Laxman
Dass handed over the appellant on spot to the custody of
PW Matin Khan, Vimal Kumar Tewari (PW-10) and Shikhar
Chand Naik (PW-13), etc. asking them to wait at the spot till
his return. PW Laxman Dass carried injured PW Prahlad
Babu, CW-1 Dhanna Lal and Devendra Singh on a Thela to
the adjoining District Hospital at Lalitpur. CW-2 injured Ram
Ratan Joshi walked himself to the hospital. Dr. S.P. Singh
(PW-3) who medically examined the injured persons between
2.00 P.M. and 3.15 P.M. requested Shri B.D. Sharma (PW-19)
Sub- Divisional Magistrate of District - Lalitpur to reach at the
hospital where PW-19 recorded the statements of the injured.
PW Vimal Kumar Tiwari left the place of occurrence and went
to the hospital to take PW Laxman Dass with him to the police
station. PW Vimal Kumar Tiwari recorded the statement (Ex.
Ka-22) of PW Laxman Dass and handed over the same to the
Police at Police Station; on the basis of the said statement,
First Information Report came to be registered. PW Vimal
Kumar Tiwari and other persons took the appellant to the
Police Station. Constable Sukhram Singh (PW-15) lodged the
appellant in police lock up. He sealed the rifle and four live
cartridges found inside it. PW Prahlad Babu and Devendra
Singh were taken to the Medical College, Jhansi, but on the
way Devendra Singh died. PW Prahlad Babu remained indoor
patient in the Medical College for more than three weeks.
2.3] The investigation of the case was conducted by
K.P. Singh (PW-17), Station Officer, Police Station Girwar,
District Lalitpur. He recorded the statement of PW Constable
Sukhram Singh. He also recorded the statement of PW Vimal
Kumar Tiwari at the Police Station and then left to the scene
of occurrence where statement of PW Laxman Dass was
recorded and Site Plan (Ex. K-42) of the spot was prepared.
He collected blood-stained earth and plain earth from the spot
and sealed them in separate packets (Exs. 16 and 17). He
recorded the statements of CW Ram Ratan Joshi and CW
Dhanna Lal, injured persons. On 15.02.1975, he handed over
the investigation of this case to Shri Chottey Lal Tewari (PW-
18) who, at the relevant time was Station Officer at Kotwali,
Lalitpur.
2.4] The second Investigating Officer sent the weapon of
offence (rifle) and recovered bullets to Ballistic Expert for
examination and comparison. He took the licence of the
seized rifle from Raghunath Singh - father of the appellant and
later on entrusted the same to him vide supurdarinama (Ex. K-
46). He produced documents before the District Magistrate for
initiating prosecution against the appellant for an offence
under Section 25 of Arms Act. The requisite permission was
placed on record as Ex. K-47. After completion of the
investigation of the case, he prepared charge sheet against the
appellant and filed the same in the Court of Chief Judicial
Magistrate, Lalitpur, under Section 304 Part-II, 307 and 324
IPC and Section 25 of the Arms Act. The learned Chief
Judicial Magistrate, Lalitpur, on 07.08.1975 committed the
case to the Sessions Judge for trial. The trial of the case has
been re-transferred by the High Court of Allahabad to the
Court of Sessions Judge of Jhansi.
2.5] The appellant pleaded not guilty to the charges and
claimed to be tried. The prosecution, in order to substantiate
its case, examined as many as 19 witnesses, out of whom PW
Laxman Dass, PW Matin Khan, injured Prahlad Babu, PW
Vimal Kumar Tiwari and PW Shikhar Chand Naik are the
eyewitnesses. PW Dr. S.P. Singh examined the injured at the
Lalitpur Hospital and certified their mental fitness to enable
them to make statements to PW Shri B.D. Sharma, Sub-
Divisional Magistrate. Kashi Ram (PW-5) and Gaya Singh
Chauhan (PW-7) are the formal witnesses who have produced
time-table and the way bills dated 12.02.1975 in regard to the
route of passenger Bus No. MPR 5393 and Bus No. USG 5519
plying on Lalitpur-Jhansi road. Sh. Radhey Shyam Mishra
(PW-11) is the Ballistic Expert of the Forensic Sciences
Laboratory; U.P. Dr. Radha Mohan Aggarwal (PW-12)
performed the autopsy on the dead body of Devendra Singh.
PW K.P. Singh and PW Chottey Lal Tewari are the
Investigating Officers. Dr. S.R. Gupta (PW-1), Harnam Singh
(PW-2), Dr. Kulbir Singh Handa (PW-6), Head Constable
Raghuvansh Singh (PW-14), Head Constable Sukhram Singh
(PW-15) and Chandrabhan (PW-16) are the formal witnesses.
Besides, the oral evidence of the aforesaid witnesses, formal
evidence was also tendered on affidavits of compounder Uma
Shanker Tewari (Ex.Ka-54), Head Constable R.S. Gautam
(Ex.Ka-55), constable Gyan Singh (Ex. Ka-56), constable Ram
Chhabila (Ex.Ka-57), Head Constable Mohammad Sabir Khan
(Ex.Ka-58), constable Shyam Deo Upadhya (Ex.Ka-59), Head
Constable Virjan Rai (Ex.Ka-60), Dr. Shiv Shanker Lal
Agarwal, a reader in surgery at the Medical College, Jhansi
(Ex.Ka-65), constable Bhika Prasad (Ex.Ka-68), S.I. Brij Raj
Singh (Ex.Ka-69) and retired Head Constable Shital Singh
(Ex.Ka-71). Reports of the Chemical Examiner (Ex.Ka-52) and
the Serologist (Ex.Ka-53) were also tendered in evidence. The
prosecution had given up injured Dhanna Lal on the ground
that he had joined hands with the appellant. Ram Ratan
Joshi injured and Sukhnandan driver of Bus No. MPR 5393
were also given up being unnecessary witnesses. However,
later on, the Court examined Dhanna Lal, Ram Rattan and
Sukhanandan as CW-1, CW-2 and CW-3 respectively.
2.6] The appellant in the statement recorded under Section
313 of the Criminal Procedure Code (for short ‘Cr.P.C’) denied
the incriminating evidence appearing against him. He
examined Chandan Singh (DW-1) in his defence. His plea was
that he was not present at the scene of occurrence on the
alleged day of incident. He pleaded that at the relevant time
his father Raghunath Singh was sitting MLA of Jansangh
Party who did not have good relations with Shri Maurya the
then Superintendent of Police, who was Ex-officio member of
Nehru College Committee. He pleaded that two student
leaders of Nehru College were got terminated by Shri Maurya
the Superintendent of Police and were locked in jail under his
order. He stood surety for those persons. Pamphlets of the
said incident were also published against Shri Maurya, who
was forced to withdraw the case against those boys and due to
that reason Shri Maurya has implicated him in this false case.
He pleaded that on the day of incident at about 2.00 or 2.30
P.M., the police arrested him from his house and also seized
rifle and four bullets from there. The seized rifle was later on
returned to his father and another rifle (Ex.2) was taken into
possession by the Police.
3.] Before we proceed to deal with the evidence of the
witnesses, it would be appropriate to extract the injuries
found by Dr. S.P. Singh on the persons of PW Prahlad Babu,
deceased Devendra Singh, Dhanna Lal (CW-1) and Ram Ratan
Joshi (CW-2) which find recorded in the Statement of Injuries:
Prahlad Babu:
1) One gunshot wound ½” X ¼” on the lower part of left side chest, 6-½ below the nipple. Wound was bleeding, margins were inverted. There was no blackening and tattooing around the wound. It was a wound of entry.
2) One gunshot wound ¾” X ½” on left side of back, 2” away from the middle line wound was bleeding. Margins were averted no blackening or tattooing around the wound of exit.
Devendra Singh:
1) One gunshot wound ¾” X ½” X abdominal cavity deep, on right side of abdomen, 2½” above the anterior superior iliac spine. Omentum was coming out of the wound. Blood was coming out of the wound. Margins were inverted. There was no blackening or tattooing around the wound. Wound of entry.
2) One wound of gunshot, 1½” X ¾”, 1” below the anterior superior iliac spine, bleeding. Margins were averted. One piece of metal which was projecting from the wound was taken out and sent to S.P. Lalitpur under seal. This was exit wound.
Dhanna Lal:
1) One lacerated wound 7½” X 21/2” X bone deep on the turn of right upper arm in the upper part with commuted fracture of humerous bone and severance of the blood
vessels and nerves of the arm bleeding.
2) A lacerated wound 4½” X 1½” on the posterior side of the right arm. Wound is through and through and communicating with injury no.1. Bleeding
Ram Ratan Joshi:
1) A gunshot wound ¼” X 1/8” lower 1/3rd portion on right arm lateral side 1” above the elbow. Margins inverted. Bleeding. Wound of entry.
2) A gunshot wound ¼” X 1/8” 1½” below the injury no. 1 on the lateral side in the upper 1/3rd right fore arm. Bleeding. Margins inverted wound of entry.
3) A gunshot wound ¼” X 1/8” on the left fore arm middle 1/3rd 5” below the elbow in the posterior part lateral side. Margins inverted. Wound of entry.
4) A gunshot wound ½” X ¼”, 1½” above the highly part of iliac crest left side abdomen, margins inverted. Wound of entry.
4.] According to Dr. S.P. Singh, all the injuries were found
fresh and without any blackening and tattooing. The injuries
were caused from fire arm. Dr. S.P. Singh examined
PW-Laxman Dass and found injury on his head caused by a
blunt weapon like a stone. He stated that on 14.02.1975 at
about 6.00 P.M. injured Ram Ratan Joshi (CW-2) slipped away
from the hospital without informing him or any other staff
member of the hospital. It is his evidence that when PW-
Prahlad Babu, Devendra Singh (deceased) and Dhanna Lal
(CW-1) were brought to the hospital, their physical conditions
were serious. Dhanna Lal’s arms had to be amputated on the
same day. On their request, PW-Prahlad Babu and Devendra
Singh (deceased) were referred to the Medical College of
Jhansi at about 4.30 P.M. and 9 P.M. respectively.
5.] It is the evidence of Dr. Kulbir Singh Handa (PW-6) that
on 12.02.1975 at about 11.45 P.M. Devendra Singh was
brought dead to Medical College, Jhansi. Dr. S.L. Aggarwal in
his affidavit (Ex.Ka-65) proved that PW-Prahlad Babu had to
suffer two abdominal operations at the Medical College where
he remained as indoor patient from 12.02.1975 to 26.02.1975
and for the second time from 30.07.1975 to 27.08.1975.
6.] Dr. Radha Mohan Agarwal (PW-12) on 13.02.1975 at
about 3.45 P.M. performed autopsy on the dead body of
Devendra Singh at Medical College of Jhansi. He noticed the
above-extracted ante mortem injuries on his body. Damage
was detected by him to the omentum and to the intestine and
the fourth lumber vertebrae. Two metal pieces (Exts. 10 and
11) embedded in the vertebrae were extracted. As per the
opinion of the doctor, the cause of death of the deceased was
due to shock and haemorrhage as a result of injuries to the
intestine and fracture to the vertebrae.
7.] On examination of the oral and documentary evidence
produced on record, the learned Sessions Judge by his order
dated 09.10.1980 found the appellant not guilty of the charges
under Section 304 Part-II, 307 and 324 IPC and Section 25 of
the Arms Act and accordingly acquitted him. The findings and
reasonings of the trial court can be summarized thus:
i) That the incident did not occur in the
manner as alleged by the prosecution,
ii) That the very foundation of the
prosecution story that the firing was
made because Bus No. MPR 5393 had
over-stayed beyond its scheduled
departure time to the detriment of the
vehicle of PW-4 and PW-9, who insisted
that the bus should leave Lalitpur, was
liable to be thrown over-board as any
incident of shooting before 1.00 P.M.
could neither be related to Bus No. MPR
5393 nor had taken place in the manner
as alleged by prosecution witnesses and
real facts have been concealed.
iii) That the identity of the accused was not
established beyond doubt because:-
(a) The Magistrate who was
present in the hospital
recorded the statements Ex.
Ka17, Ka18 and Ka19 as
Dying Declarations truthfully
and they cannot be ignored
wherein the accused was not
named.
(b) The prosecution assertion of
the visit of the S.D.M to the
police station was fictitious
and the Dying Declarations
were recorded without being
influenced by any body.
(c) There were vital
inconsistencies in the
statements of the witnesses,
which led to the inference
that the accused named by
PW-Prahlad Babu and
Dhanna Lal (CW-1) in the
court was an innovation and
an after thought on which no
reliance could be placed.
(d) The accused was not named
in the statements recorded as
Dying Declarations although
the accused was known to
the injured eye-witnesses
much before the incident.
iv) That the prosecution story that
Sukhnandan (CW-3) actually moved the
bus was an innovation and should be
rejected and consequently it must be
held that there was no objection from the
accused against the movement of Bus
No. MPR 5393.
v) That the evidence of Sukhanandan (CW-
3) would cut at the very root of the
prosecution story.
vi) That it was doubtful that the accused
was arrested during the course of the
incident of shooting.
vii) That it could not be said with certainty as
to what were the circumstances or the
exact facts of this incident, but if it did
not take place in the manner and under
the circumstances suggested by the
prosecution or even if it was doubtful
that it took place in such manner and
circumstances, the benefit thereof must
go to the accused.
viii) That the time wasted in the alleged wait
at the bus stand after the injured had
been taken to the hospital and the delay
in inviting the police to the scene of
occurrence also assume importance for
making the story of the prosecution
suspicious.
ix) That it could not be ruled out that the
accused was apprehended on some
misplaced suspicion and then involved in
this case.
8.] Being aggrieved against the order of acquittal, the State
of Uttar Pradesh filed appeal before the High Court. The High
Court allowed the appeal by the impugned judgment holding
the appellant guilty of the charged offences. The High Court
sentenced the appellant 10 years R.I. under Section 304 Part-
II, 7 years R.I. under Section 307 IPC, 6 months R.I. under
Section 324 IPC and 2 years R.I. under Section 25 of the Arms
Act respectively.
9.] Feeling aggrieved thereby and dissatisfied with, the
appellant has filed this appeal.
10.] Mr. Sushil Kumar, Senior Advocate appearing on behalf
of the appellant vehemently contended that the judgment of
the High Court reversing the order of acquittal passed by the
trial court is erroneous in law being against the well-
established principles with regard to interference in appeal
under Section 378 of the Criminal Procedure Code. He then
contended that the trial court on appraisal of the evidence and
consideration of circumstances has recorded well-reasoned
order which cannot be regarded as preferably wrong or
perverse; therefore, the interference by the High Court in the
order of acquittal of the appellant is wholly unwarranted and
unjustified. He next contended that testimony of the injured
eye-witnesses is totally inconsistent with the medical evidence
and report of the Ballistic Expert in regard to the use of the
weapon of offence, which is the most fundamental defect in
the prosecution case and it is sufficient ground to discredit
the entire case of the prosecution. Lastly, he contended that
as the evidence of the prosecution is not satisfactory and
consistent, therefore, the benefit of doubt has to be given to
the accused, but in the present case the High Court has failed
to appreciate this basic principle and convicted the appellant
on surmises and conjectures. In support of the contentions,
reliance has been placed on some decisions of this Court,
which shall be referred to and dealt with hereinafter in later
part of the judgment.
11.] Mr. Ratnakar Dash, Senior Advocate appearing on behalf
of the State, has canvassed correctness of the views taken by
the High Court in the impugned judgment. He submitted that
the approach of the High Court in re-appreciating the evidence
led by the prosecution cannot be found faulty. He then
contended that the evidence of the eye-witnesses
PW-Laxman Dass; PW-Matin Khan; injured Prahlad Babu;
PW-Vimal Kumar Tiwari; PW-Shikhar Chandra and injured
Dhanna Lal (CW-1) is concise, cogent and satisfactory on the
point that it was the appellant alone, who fired a single bullet
shot from a rifle hitting Prahlad Babu; Dhanna Lal (CW-1);
Ram Ratan Joshi (CW-2) and Devendra Singh, as a result
thereof Devendra Singh later on succumbed to the injuries
sustained by him and if some minor discrepancies have come
in the evidence of the witnesses, they are all of insignificant
nature and immaterial and the case of the prosecution, which
is otherwise proved beyond reasonable doubt, cannot be
disbelieved and discredited on such discrepancies. In support
of the submissions, reliance is placed on the decisions of this
Court.
12.] Before considering the evidence and rival contentions of
the learned counsel for the parties, we may consider the ratio
of law laid down in the cases relied upon by the appellant.
12.1] In Awadesh & Anr. v. State of Madhya Pradesh
(1988) 2 SCC 557], this Court held that if on appraisal of the
evidence and on considering relevant attending circumstances
it is found that two views are possible, one as held by the trial
court for acquitting the accused and the other for convicting
the accused, in such a situation the rule of prudence should
guide the High Court not to disturb the order of acquittal
made by the trial court. The judgment proceeded to hold that
unless the conclusions of the trial court drawn on the
evidence on record are found to be unreasonable, perverse or
unsustainable, the High Court should not interfere with the
order of acquittal. In G. B. Patel Vs. State of Maharashtra
(1979) 2 SCR 94; (1978) 4 SCC 371; AIR 1979 SC 135, this
Court quoted with approval the principles laid down by Privy
Council in Sheo Swarup Vs. King Emperor [AIR 1934 PC 227],
wherein it was held that although in an appeal from an order
of acquittal the power of the High Court to reassess the
evidence and reach its own conclusions, yet, as a rule of
prudence, it should – to use the words of Lord Russel of
Killowen – “always give proper weight and consideration to
such matters as (1) the views of the trial judge as to the
credibility of the witnesses; (2) the presumption of innocence
in favour of the accused, a presumption certainly not
weakened by the fact that he has been acquitted at the trial:
(3) the right of the accused to the benefit of any doubt; and (4)
the slowness of an appellate court in disturbing a finding of
fact arrived at by a judge who had the advantage of seeing the
witnesses.”
12.2) It was further observed [Para 13 SCC p.376]:
“Where two reasonable conclusions can be drawn on the evidence on record, the High Court should, as a matter of judicial caution, refrain from interfering with the order of acquittal recorded by the court below. In other words, if the main grounds on which the court below has based its order acquitting the accused, are reasonable and plausible, and cannot be entirely and effectively dislodged or demolished, the High Court should not disturb the acquittal.”
12.3) In Mohinder Singh v. The State (1950) SCR 821: AIR
1953 SC 415, this Court observed:
“In a case where death is due to injuries or wounds caused by a lethal weapon, it has always been considered to be the duty of the prosecution to prove by expert evidence that it was likely or at least possible for the injuries to have been caused with the weapon with which and in the manner in which they are alleged to have been caused. It is elementary that where the prosecution has a definite or positive case, it is doubtful whether the injuries which are attributed to the appellant were caused by a gun or by a rifle.”
12.4) In Inder Singh & Anr. v. The State (Delhi
Administration) (1978) 4 SCC 161, this Court while dealing
with the appreciation of evidence in a criminal case, held that
creditability of testimony, oral and circumstantial, depends
considerably on a judicial evaluation of the totality, not
isolated scrutiny. While it is necessary that proof beyond
reasonable doubt should be adduced in all criminal cases, it is
not necessary that it should be perfect.
12.5) In Ram Narain Singh v. State of Punjab (1975) 4
SCC 497, it was held that where the evidence of the witnesses
for the prosecution is totally inconsistent with the medical
evidence or the evidence of the ballistic expert, this is a most
fundamental defect in the prosecution case and unless
reasonably explained, it is sufficient to discredit the entire
case. Further, it was observed that where the direct evidence
is not supported by the expert evidence, then the evidence is
wanting in the most material part of the prosecution case and
it would be difficult to convict the accused on the basis of
such evidence.
12.6) In Puran Singh v. State of Uttaranchal (2008) 3
SCC 795, the relevant question for consideration was
whether the weapon used by the accused for causing death
of the deceased Rajpal Singh and two empty cartridges
were the same which were recovered from the accused. The
mudamal gun as also empty cartridges were sent to the
Forensic Science Laboratory, Lucknow, which were
examined in the laboratory. On the basis of the
examination, a conclusion was given which is in the form of
result which reads as under:
“Result.- (A) The cartridge in question EC1 was not fired from the single-barrelled 12 bore no. 319 marked 1/79 gun.
(ii) The cartridge in question EC 2 has no comparative feature with shot fired from Gun No. 1319 12 bore marked 1/79.
(B) On the chemical examination of fouling matter from the gun the nitrate was found from the gun so it is concluded that after last shot the gun was not cleaned but on 03.08.1979 whether or not shot was fired from gun designative scientific opinion is not a possibility.”
(emphasis supplied)
12.7) On the basis of the ballistic expert’s opinion,
cartridge EC1 was not fired from the single-barrelled 12 bore
no. 1319 said to have been used by the accused. In that view
of the matter, it was held that the appellant-accused was
entitled to benefit of doubt. In Ram Kumar v. The State of
Haryana [JT 1994 (6) S.C. 502], it is held:
“It is settled law if the main ground on which trial court has based its order acquitting the accused, are reasonable and plausible, and the same cannot entirely and effectively be dislodged or demolished, the High Court should not disturb the order of acquittal. Interference is only when the conclusions recorded by the trial court are such which could not have been possibly arrived at by any court acting reasonably and judiciously, which may in other words be characterized as perverse or devoid of force.”
12.8) In Bharwada Bhoginbhai v. State of Gujarat (1983)
3 SCC 217, relied upon by the learned counsel for the State,
this Court while dealing with the case of accused who was
found guilty by the trial court as well as by the High Court for
committing sexual intercourse with a minor girl, held that
discrepancies which do not go to the root of the matter and
shake the basic version of the witnesses cannot be annexed
with undue importance. More so, when the all important
‘probabilities factors’ echoes in favour of the version narrated
by the witnesses. Further, it was observed that it was neither
appropriate nor permissible to enter upon a re-appraisal or
re-appreciation of the evidence in the context of the minor
discrepancies in exercise of the power under Article 136 of the
Constitution of India.
12.9) In Rajesh Thakur v. State (1988) Crl. J. 1477,
learned Single Judge of the Calcutta High Court found the
story in the First Information Report regarding the time, place
and manner of the occurrence, the name of assailant, the
testimony of eye-witnesses corroborated by medical evidence
and the fact of apprehension of the accused by the people of
the locality immediately after the occurrence with a knife in
hand, recovery of blood-stained knife which was the likely
weapon of offence and the blood-stained wearing apparel of
the accused, coupled with true and reliable testimony of eye-
witnesses which could not be rejected merely because there
were some discrepancies, deviations and embellishments in
the prosecution case in some minor details. In that case, the
accused was found guilty by the trial court and his conviction
was affirmed by the High Court in appeal.
12.10) In State of H.P. v. Lekh Raj & Anr., (2000) 1 SCC
247], this Court while appreciating the evidence of the victim
of rape who was widow aged about 55 years having two grown
up children emphasizes that minor discrepancies or variance
in evidence does not make the prosecution case doubtful and
in such circumstances the duty of the Courts is to adopt a
rational approach and hyper technicalities and figments of
imagination should not prevent sifting and weighing of
evidence.
13.] In the light of the above settled propositions of law, we
have made independent scrutiny of the evidence in the
present case to find out whether the High Court’s order of
conviction of the appellant can be sustained or not. PW-
Laxman Dass and injured PW-Prahlad Babu are owners of
Bus No. USG 5519 which on the day of incident, i.e.
15.02.1975, was going from Jammi Dem to Jhansi via
Lalitpur. It is the evidence of PW-Laxman Dass that on the
day of the incident Bus No. MPR 5393 was
parked at bus stand Lalitpur beyond the schedule time which
had caused obstruction to the parking of their bus at the
allotted place and as a result thereof he could not carry the
passengers on his vehicle. PW-Prahlad Babu asked the
appellant to let Bus No. MPR 5393 move ahead so that the
passengers of his bus could board the bus, but the appellant
threatened Prahlad Babu that he would be killed if he again
repeat the words of taking the bus out of the bus stand till the
appellant’s luggage was not unloaded. The appellant allegedly
fired a single bullet shot from the rifle from a distance of about
5-7 steps which first hit PW-Prahlad Babu and the bullet
passed through his body and then hit Dhanna Lal (CW-1) and
in the same process the same bullet hit Ram Ratan Joshi
(CW-2) and Devendra Singh one after the other. He stated
that the appellant tried to reload the rifle and wanted to fire
second shot, but he alongwith Shambu Dayal Chaurasia (not
examined), PW-Vimal Kumar Tiwari; PW-Shikar Chand Naik,
Mangal (not examined) and PW-Matin Khan driver, over-
powered the appellant and snatched the rifle (Ex-2) from his
hands. He clearly deposed that one more person, whose name
he did not know caused stone injury on his head. The
appellant was handed over to the custody of PW-Matin Khan
whereas he took injured PW-Prahlad Babu, injured Dhanna
Lal (CW) and Devender Singh to Lalitpur hospital while Ram
Ratan Joshi (CW) who had suffered lesser injuries, reached
the hospital on foot. PW- Vimal Kumar Tiwari recorded report
(Ex.-Ka22) at his instance which later on was handed over to
Police Officer at the Police Station, on the basis of which First
Information Report was recorded. PW-Prahlad Babu was
taken from Lalitpur Hospital to Medical College, Jhansi,
whereas Devendra Singh was left in Lalitpur Hospital for
getting treatment. In cross-examination, this witness has
admitted that one Kamaldin had filed a criminal case against
him. One more case under Sections 147/323/504/506 IPC
was pending in the court of C.J.M, Lalitpur, against him,
Prakash Chand Lohia, PW-Vimal Kumar Tewari and his
brother Ashok Kumar Tiwari.
14.] PW Matin Khan driver of the Bus No. USG 5519 owned
by PW-Laxman Dass and PW-Prahlad Babu has corroborated
the testimony of PW-Laxman Dass. This witness also deposed
that when PW-Shikhar Chand Naik, Shambhu Dayal
Chaurasia (not examined), Mangal (not examined) were
grappling with the appellant, someone hit PW-Laxman Dass
with a stone on his head. It is his evidence in the
cross-examination that at the time of incident there were one
or two more persons with the appellant who after collecting
the luggage had left the place of occurrence. It is his evidence
that from the scene of occurrence Shambhu Dayal Chaurasia
had carried the rifle and deposited the same in the Police
Station.
15.] PW-Prahlad Babu narrated the same facts which were
noticed in the evidence of PW-Laxman Dass. It is his evidence
that the appellant fired single bullet shot from his rifle which
first entered into his abdomen and then came out from his
back side and the same bullet thereafter hit Dhanna Lal
(CW-1), Ram Ratan Joshi (CW-2) and Devendra Singh
(deceased) one after the other in the same process. He stated
that he did not notice whether the other three injured persons
were standing behind him nor he knew Devendra Singh prior
to this incident. It is his evidence that he did not notice
whether the appellant on the day of occurrence had travelled
by Bus No. MPR 5393 nor he saw him getting down from it,
nor he came to know whether the Conductor was unloading
the appellant’s luggage from the rooftop of the bus. He
admitted that PW Shri B.D. Sharma, Sub-Divisional
Magistrate, recorded his statement (Ex.Ka-17) in the hospital
in the presence of the doctor in which he did not mention the
name of the appellant to be an assailant.
16.] PW-B.D. Sharma was posted as Sub-Divisional
Magistrate, Lalitpur. On the day of the incident, he was called
by the doctor, who medically examined injured Devendra
Singh, to the District Hospital. He recorded dying declaration
(Ex.-Ka18/1) of Devendra Singh after the doctor certified him
to be fit for making the statement. In the
dying declaration, deceased had not named the appellant to
be an assailant. He recorded the dying declaration of PW-
Prahlad Babu (Ex.-Ka17) and Dhanna Lal (Ex.-Ka19) on the
same day. They too have not named the appellant who as per
prosecution story fired single bullet shot from his rifle hitting
all the four injured persons one after the other in the process.
17.] PW-Vimal Kumar Tiwari deposed that on the day of
incident the appellant fired one single bullet shot, which first
hit Prahlad Babu and then Dhanna Lal and the bullet came
out of the body of Dhanna Lal and in the process hit two other
persons whom he did not know. It has come in his evidence
that he could not tell whether all the injured persons were
standing in a queue when they received bullet shot.
18.] Radhey Shyam Singh (PW-11) a Fire Arms Expert,
Forensic Science Laboratory, C.I.D., Lucknow, U.P., examined
one rifle number 243 of 0.302 bore on 07.04.1975. He also
scientifically examined three live cartridges and one missed
fire round. It is his opinion that two pieces of metal marked
EB2 and EB3 could have been fired from rifle number 243.
He placed on record copy of the test report (Ex.K-29). In
cross-examination this witness stated that he could not
definitely point out whether pieces of metals i.e. EB2 and EB3
were the pieces of same bullet which was fired from rifle
number 243. It is his opinion that rifle (Ex.2) was of .302 bore
and not of .315 bore. He also categorically stated that one
bullet could cause only one entry wound to a person.
19.] PW-Shikhar Chandra Naik also tried to support the
version of PW Laxman Dass and PW Prahlad Babu. It is his
evidence that it was Shambhu Dayal Chaurasia who had
taken the rifle to the Police Station. He stated that
PW-Prahlad Babu, on receiving the rifle shot, had fallen down
on the spot. Head Constable Sukhram Singh (PW-15), on the
basis of the complaint (Ex.K-22) handed over to him by PW-
Vimal Kumar Tiwari recorded the First Information Report. It
is his evidence that rifle and cartridges were deposited by PW-
Vimal Kumar Tiwari in the Police Station and memo (Ex.K-27)
in this regard was prepared by him and the seized articles
were also sealed and deposited in the Malkhana. On
13.02.1975 he received information on telephone from
Nawabad Police Station in regard to the death of injured
Devendra Singh and thereafter Section 302 IPC was added in
the First Information Report. This witness categorically stated
that rifle handed over to him by PW VimalKumar Tiwari and
sealed by him was of .315 bore.
20.] PW K. P. Singh, Station Officer, visited the spot, prepared
Site Plan (Ex.K-42) and collected blood-stained earth from the
spot.
21.] The High Court has found the evidence of PW-Laxman
Dass, PW-Matin Khan, PW-Prahlad Babu, PW-Vimal Kumar
Tiwari and PW-Shikhar Chand Naik believable and
satisfactory on all material aspects and observed that as few
contradictions appearing in their evidence were of very trivial
nature, therefore, the appellant could not be given benefit of
doubt on the basis of those minor contradictions. Three dying
declarations recorded by Sub-Divisional Magistrate were
rejected by the High Court on the ground that they were not
recorded correctly and honestly. We are afraid to agree with
the findings of the High Court in setting aside the order of
acquittal of the appellant passed by the trial judge. On
independent analysis of the evidence of the material witnesses
discussed hereinabove, we find that the High Court has failed
to appreciate the same in proper perspective. The
discrepancies coming on record in the evidence of PWs 4, 8, 9,
10 and 13 in no circumstances can be termed to be minors in
nature which in our view, are vital for disbelieving and
discrediting the evidence of the eye-witnesses. The High Court
discarded the important pieces of evidence on the basis of
surmises and conjectures. On the day and time of the
incident none of the eye-witness including injured witnesses
had seen the appellant travelling on Bus No. MPR 5393. It is
their evidence testimony that there were some more persons
present at the bus stand, who took the luggage of the
appellant after the same was unloaded from the rooftop of the
bus. It has come in the evidence of these witnesses that one
person hit PW-Laxman Dass. The Investigating Officer has
not cared to find out the identity of those persons who were
accompanying the appellant on the scene of occurrence and
took his luggage or out of those persons who hit PW Laxman
Dass with a stone. It appears that the prosecution has
suppressed the genesis of the evidence. PW- Matin Khan,
driver of the bus owned by PWs 4 and 9, clearly deposed that
Shambhu Dayal Chaurasia handed over the rifle, the alleged
weapon of offence to the police official at Police Station,
Lalitpur. It is the evidence of PW-H.C. Sukhram Singh that
rifle and cartridges were handed over to him by PW-Vimal
Kumar Tiwari. The evidence of injured Prahlad Babu would
show that he did not see the other three injured persons
standing behind him nor he knew Devendra Singh (deceased)
prior to the incident. His statement was recorded by the
Investigating Officer in the Police Station after about 20-22
days from the day of incident. It is his evidence that on the
day of incident he did not see the appellant travelling in Bus
No. MPR 5393. He admitted that the dying declaration
(Ex.Ka-17) was recorded by Sub-Divisional Magistrate at the
hospital at about 1.38 P.M. on the day of the incident. The
evidence of PW-Vimal Kumar Tiwari, the other eye-witness,
does not support the testimony of PW-Matin Khan and injured
PW-Prahlad Babu on material and vital aspects of the matter.
It has come in the evidence of PW Vimal Kumar Tiwari that he
went to the hospital where PW Laxam Das made statement
(Ex.K-22) to him which was handed over to the Police for
lodging the FIR. It is his evidence that by the time he reached
the Police Station, PW Matin Khan and Shambhu Dayal
Chaurasia, etc. had already reached at the Police Station and
it was Shambhu Dayal Chaurasia who handed over rifle (Ex.-
2) to H.C. Sukhram Singh, but Sukhram Singh’s version was
that the weapon of offence, i.e. rifle of .315 bore and live
cartridges, were handed over to him by PW-Vimal Kumar
Tiwari which were sealed by him in the Police Station.
22.] PW-Chhotey Lal Tripathi - Inspector, despatched rifle and
bullets to Ballistic Expert for their comparison. It is the
evidence of PW-11 Radhey Shyam Singh, Fire Arm Expert,
that he examined rifle no. 243 of .302 bore which was
deposited with the Scientific Branch of the Forensic Science
Laboratory on 07.04.1975 by Constable Ram Chhabile. It is
clear from the evidence of the Ballistic Expert that the rifle of .
302 bore was sent to him for scientific analysis and not rifle of
.315 bore which allegedly was used by the appellant at the
time of commission of the offence and which later on was
handed over to H.C. Sukhram Singh, who sealed the same in
the Police Station. This discrepancy and inconsistency in
regard to the use and recovery of the weapon of offence from
the possession of the appellant is very vital to discard the
truthfulness of the prosecution case. The Prosecution has
failed to prove that the same weapon of offence was sent to the
Ballistic Expert which allegedly was handed over by PW-Vimal
Kumar Tiwari or Shambhu Dayal Chaurasia to Head
Constable in the Police Station. The contentions of the
learned counsel appearing for the State that such type of
minor discrepancy has to be ignored from consideration
cannot be accepted.
23.] It is the case of the prosecution that single bullet was
fired by the appellant from rifle of .315 bore which caused
injuries to four persons. Dr. S.P. Singh - Medical Officer, Civil
Hospital, Lalitpur, medically examined injured Prahlad Babu
on the day of incident, i.e. 12.02.1975 at about 2.00 P.M. and
found one gun shot wound ½” x ¼” on the lower part of left
side chest, 6½” below the nipple. It was wound of entry,
whereas the wound of exit of the bullet was ¾” x ½” on the left
side back, 2” away from the middle line wound. On the same
day he examined Devendra Singh who received gun shot
wound ¾” x ½” x abdominal cavity deep on right side of the
abdomen, 2-½” above the anterior superior illiac spine which
was stated to be entry wound, whereas the exit wound was
1-½” x ¾”, 1” below the anterior superior illiac spine. On the
same day at about 3.00 P.M., he medically examined Dhanna
Lal (CW-1) and on his person one lacerated wound 7-½” x 2-
½” x bone deep on the front upper part of the right upper
arm with commuted fracture of humerous bone and
severance of blood vessels and nerves of the arms were found
injured. The exit wound was 4-½” x 1-½” on the posterior
side of the right arm through and through and communicating
with injury no. 1. At about 3.15 P.M., he medically examined
Ram Ratan Joshi (CW-2) and found as many as four above-
extracted injuries on his person. Doctor prepared injury
reports marked Ex. K-6 to K-10 respectively. The injury
reports primarily revealed that the size of exit wounds were
larger than entry wounds found on the person of each injured
persons and the body of the deceased. Doctor’s version is that
he certified injured Prahlad Babu, Dhanna Lal (CW-1) and
Devendra Singh to be mentally fit to make dying declaration
before PW-Sub-Divisional Magistrate. It is his evidence that
injured Prahlad Babu and injured Devendra Singh were taken
to Medical College, Jhansi by their relatives from the hospital,
whereas Ram Ratan Joshi (CW-2) left the hospital on
14.02.1975 at about 6.00 P.M. without informing anybody.
This witness was put court question which reads as under:-
“Could the injuries be caused by one rifle shot if Dhanna Lal was standing behind Prahlad Babu, and Ram Ratan Joshi behind Dhanna Lal and after Ram Ratan Joshi, Devender Singh was standing by his side and the shot had first hit Prahlad Babu and then Dhanna Lal and their
splinters hit Ram Ratan Joshi and Devendra Singh?
The answer to the above said question given by Doctor reads as under:-
I am not a Ballastic Expert; therefore, I am not in a position to give any definite answer.”
24.] It is the evidence of PW-Shikhar Chandra Naik that after
receiving the bullet injury PW-Prahlad Babu had fallen down
on the spot, whereas the other three injured persons had not
fallen down. He stated that recovery memo (Ex.K-27) of rifle
(Ex.-2) and cartridges were prepared and got signed from him
by the Head Constable in the Police Station, but his statement
was not recorded.
25.] The High Court clearly fell in error while convicting the
appellant under Section 25 of the Arms Act without caring to
go through the provisions of the Act. Section 25 of the Arms
Act deals with punishment for manufacturing, selling,
transferring, converting, repairing, possessing of any arms or
ammunition in contravention of Section 5 of the Act.
26.] In this case as per the prosecution version the appellant
had used .315 bore rifle, which was owned by his father.
Undisputedly, the appellant was charged and tried for the
offence punishable under Section 27 of the Arms Act for using
the said firm arm. In that view of the matter, the appellant
could not have been convicted and punished by the High
Court for committing an offence under Section 25 of the Arms
Act.
27.] Having regard to the entire evidence discussed above and
having carefully and closely considered the judgments of the
trial court and the High Court, it appears that the view taken
by the trial court was reasonable and plausible. It is well
settled that, if, on appraisal of the evidence and on
considering relevant attending circumstances it is found that
two views are possible one as held by the trial court for
acquitting the accused and the other for convicting the
accused, in such a situation the rule of prudence should
guide the High Court not to disturb the order of acquittal
made by the trial court. Unless the conclusion of the trial
court drawn on the evidence on record are found to be
unreasonable and perverse or unsustainable, the High Court
should not interfere with the order of acquittal. From the
above discussion of the evidence of the eye-witnesses
including injured witnesses, their evidence does not at all
inspire confidence and their evidence is running in conflict
and contradiction with the medical evidence and ballistic
expert’s report in regard to weapon of offence, which was
different from the one, sealed in the Police Station. The High
Court has, in our opinion, disregarded the rule of judicial
prudence in converting the order of acquittal to conviction. It
is pertinent to notice that the order of acquittal of the
appellant was passed by the trial court on 09.10.1980. The
appeal against the said order was filed by the State
Government in the year 1981 which came to be allowed by the
High Court by the impugned judgment dated 29.07.2005
meaning thereby that the appeal against acquittal of the
appellant remained pending in the High Court for about 24
years.
28.] No other point has been raised by the parties. We, thus,
find no merit and substance in any of the submissions made
on behalf of the State. The ratio of the decisions relied upon
by the State as referred to above, will be of no use to the facts
and circumstances of the present case.
29.] In view of the aforesaid facts and circumstances, we are
satisfied that the prosecution has failed to prove its case
beyond all reasonable doubt and the High Court committed
error in interfering with the trial court’s order of acquittal.
30.] We, accordingly, allow the appeal, set aside the order of
the High Court and the appellant’s conviction and restore the
order of the trial court and acquit the appellant. The
appellant is in jail, he shall be set free to liberty forthwith, if
his detention is not required in any other case.
........................................J. (Lokeshwar Singh Panta)
........................................J. (B. Sudershan Reddy) New Delhi, February 24, 2009.