MD.ALI HAIDER Vs STATE OF ASSAM
Case number: Crl.A. No.-001645-001645 / 2007
Diary number: 14547 / 2007
Advocates: ABHIJIT SENGUPTA Vs
CORPORATE LAW GROUP
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1645 OF 2007
MD. ALI HAIDER & ORS. .. APPELLANT(S)
vs.
STATE OF ASSAM .. RESPONDENT(S)
WITH
CRIMINAL APPEAL
NO............OF 2009 (Arising out of SLP(Crl.No. 2182/2008)
MD. AMJAD ALI .. APPELLANT(S)
vs.
STATE OF ASSAM .. RESPONDENT(S)
O R D E R
Leave granted.
This appeal is directed against the judgment of the
Assam High Court dated 14/12/2006 whereby the conviction of
the appellants recorded by the Sessions Judge under Section
302/34 of the IPC has been confirmed by the High Court.
As per the prosecution story at about 11.30 p.m. on
the night of 11th October, 1999 four persons, the appellants
herein, entered the house of Khalilur Rehman and committed
his murder. The motive for the offence apparently was a
land dispute between the deceased and the appellants. The
incident was witnessed by Atabjan Nessa PW.1 and Saida
Khatun PW.3, the wife and daughter of the deceased
respectively. The alarm raised by them attracted several
other persons including Md. Moinul Haque (PW.6) a relative
-2-
and neighbour of the deceased and his father Dilowar (PW.2)
and several other persons as well. On the information
received by Md. Moinul Haque (PW.6) he rushed to the
police station and lodged the report a short time later.
Sadananda Hazarika (PW.8) the Investigating Officer and the
Station House Officer of Police station Abhayapuri reached
the place of incident early next morning and made the
necessary inquiries. As he suspected that the four
appellants had been involved in the murder he made a search
for them but without success. He also seized various items
relevant to the investigation from the place of incident
and sent the body for the post-mortem examination which was
carried out on the next day and it is found that the death
had been caused by the severence of the neck of the
deceased. On the completion of the investigation the
appellants were charged for an offence punishable under
Sec.302/34 of the IPC and as they pleaded not guilty they
were brought to trial.
The trial Court relying on the evidence of PWs. 1
and 3, the wife and daughter of the deceased, as
corroborated by the evidence of PWs.2,4,5,6,7 and 8 held
that the case against the accused appellants had been
proved. The plea of the defence that the FIR and the
inquest proceedings recorded on the next day did not
contain the names of the assailants was explained away by
observing that PW.1 had been rendered unconscious at the
time of the murder and had not been in a position to give
-3-
all details as to the incident. For arriving at this
conclusion the trial Court relied on the evidence of Moinul
Haque (PW.6) who had deposed that PW.1 had been rendered
unconscious and had remained in that position till the next
morning. The Court also found that the four assailants had
arrived in the residential house of the deceased at dead of
night to settle scores over the land dispute and as such
the common intention to commit murder had also been proved.
An appeal was thereafter taken to the High Court which has
by its judgment dated 14/12/2006 confirmed the decision of
the trial Court. It is in this situation that these two
matters are before us.
Mr. A.H.Laskar, the learned counsel for the
appellants, has raised primarily one issue before us. He
has pointed out that the observation of the trial Court and
the High Court that the statements of PWs.1 and 3 had
precedence over any other evidence and could not be ignored
under any circumstance was erroneous as the parties were
well known to each other being immediate neighbours but had
still not been named in the FIR and inquest proceedings.
The learned counsel seeks to draw the inference that though
the incident did happen at the time alleged but the
assailants had not been identified at that time and it was
thereafter on suspicion that they had been roped in.
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Mr. JR. Luwang, the State counsel has, however,
urged that the statements of PWs. 1 and 3 could not be
disbelieved for the simple reason that the incident had
happened in the residential house and the presence of the
family at dead of night was natural and that there was no
occasion to involve the present appellants in a false case.
We have considered the arguments of the learned
counsel. PW.1 is the star witness in this case. As per
her statement in Court many people had gathered at night
soon after the incident on the alarm raised by her
including PW.2 Dilawar the scribe of the FIR, Siddique Ali
(PW.4) and Moinul Haque (PW.6) the persons who had actually
lodged the FIR. PW.1-further stated that the complete
details of the incident had been conveyed by her to PW. 2
and PW.6 before the FIR had been lodged. She further
stated that the Police had also reached the place of
incident during the night itself and recorded the
statements of several other witnesses. She further went on
to say that soon after the police arrived in the village
they took Moksed, Sabed, Sattar, Gafur and others to the
police station but they were subsequently released and the
present accused appellants were arrested thereafter. We
find that in the face of this evidence that the
information with regard to the assailants had been conveyed
by PW.1 to PW.6 yet the FIR and the inquest report referred
to unknown assailants, proves that the assailants had not
been identified by PWs. 1 and 3. We also see from the
-5-
record that the inquest report had been signed by all the
persons who had arrived at the place of murder soon after
the incident on the alarm raised by PW.1. These persons
are PW.4 PW.6, PW.7 PW.2 and PW.5.
It is therefore apparent that up to the stage of
recording of the inquest proceedings on the 12th October,
1999, the names of the assailants were not known. The
statement of PW.3 is also extremely relevant in so far as
the defence is concerned. She stated that PW. 2 was the
first to arrive in the house and that she had told him
every thing and that he had then left the house for a short
while and returned to that place again. She further stated
that her statement had been recorded on the night of the
incident itself. PW.3 (who was at the time of the incident
about 15 years of age) also claimed to have conveyed all
information to PW. 2 but we find that though he was the
scribe of the FIR, the names of the killers were not
entered therein. We have also gone through the evidence of
PW.6 the first informant. He is the only person who
deposed that the names of the assailants had not been
divulged by PW.1 for the reason that she was unconscious
as her husband had been brutally murdered. As already
pointed out above, PW.1 has not for a moment stated that
she had been unconscious and on the contrary she testified
that she had informed PW.2 and PW.6 about the names of the
assailant and given other details of the incident to him.
The defence has also relied on the evidence of PW.7 Md.
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Sofiul Haque, the neighbour of both the parties. As a
matter of fact this witness, though cited by the
prosecution, had virtually destroyed the prosecution story
but was not declared hostile. He categorically stated that
PW.1 did not disclose the names of the assailants either
before him or to the others. This glaring contradiction
further strengthens Mr. Laskar's submission that the
prosecution was groping around and on suspicion had
involved the appellants. In view of the above observations
we are of the opinion that the statements of PWs. 1 and 3
cannot be relied upon.
The trial court as also the High Court have referred
to the fact that the accused had absconded. For this
observation reliance has been placed on the statements of
PW.8 the Investigating officer. We find from his evidence
that PW. 8 had made a very casual search for the accused.
On the contrary it has come in the evidence of Md. Sofiul
Haque (PW.7) who testified in his cross-examination that
after he had arrived at the place of incident the four
appellants too had arrived at that place. The prosecution
story that the accused had absconded is also, therefore,
clearly in doubt. We, accordingly, allow these appeals, set
aside the judgments of the courts below and order the
acquittal of the appellants.
-7-
We are informed that the appellants in
Crl.A.No.1645/2007 are on bail; their bail bonds shall
stand discharged. Appellant Amjad Ali, who is in custody,
is directed to be released forthwith if not required in any
other case.
.................J. (HARJIT SINGH BEDI)
.................J. (DEEPAK VERMA) New Delhi, December 2, 2009.