STATE OF A.P. Vs V.V. PANDURANGA RAO
Case number: Crl.A. No.-000815-000815 / 2003
Diary number: 9419 / 2003
Advocates: D. BHARATHI REDDY Vs
K. SARADA DEVI
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 815 OF 2003
State of A.P. …..Appellant
Versus
V.V. Panduranga Rao …..Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Challenge in this appeal is to the judgment of a Division Bench of the
Andhra Pradesh High Court directing acquittal of the respondent who faced
trial for having allegedly committed the murder of his wife Veeranki
Bhulaxmi (hereinafter referred to as the ‘deceased’). It was the prosecution
case that after committing the murder of his wife, the accused had tried to
commit suicide by cutting his throat with knife. He was charged for
commission of offences punishable under Sections 302 and 309 of the
Indian Penal Code, 1860 (in short the ‘IPC’). He was tried for both the
offences, but he was sentenced only in respect of offence punishable under
Section 302 IPC.
2. Prosecution version, in a nutshell, is as follows:
The accused, the deceased and the prosecution witnesses were the
residents of Venkuru village of Vijayawada, Krishna district. The deceased
was the wife of the accused. PW-1 was the mother, PWs 2 and 3 were
daughters and PW-4 was brother of the deceased. The deceased and PW-2
were attending cooli work and were maintaining the family. They shifted
their residence to Venkuru village for their livelihood and were staying in
the house of PW-1. On the intervening night of 2/3-3-2000 at about 3.45
a.m. the deceased was sleeping on her cot in their house in Venkuru. The
accused hacked her with a knife on her neck and caused her instantaneous
death and later he attempted to commit suicide by cutting his throat partially
with a knife. PW-1 woke up in the early hours and noticed that the deceased
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was lying with bleeding injury on her neck and the knife with blood was in
the hands of the accused. Then on seeing PW-1 the accused fled away. A
complaint was lodged and it was registered in Cr.No.48 of 2000 of
Penamluru police station. Inquest was held over the dead body of the
deceased and the same was sent for post mortem examination. PW-8, the
Medical Officer conducted autopsy and issued post mortem certificate. The
statements of the witnesses were recorded and investigation was undertaken.
On completion of investigation charge sheet was filed. As the accused
person pleaded innocence trial was held. As noted above, the trial Court
placed reliance on the evidence of mother (PW-1) of the deceased and
recorded conviction. The High Court found that the evidence of PW-1 on
whose evidence the conviction was recorded does not inspire confidence. It
was also noted that the report was given to the police officer on telephone as
admitted by the brother of the deceased at about 4.00 a.m. The same does
not appear to have been recorded in writing and on the other hand the police
officer claimed to have come to the place of occurrence and recorded the
statement of the mother and converted it into the FIR. The High Court noted
that it was not explained by the investigating officer as to why the telephonic
message was not reduced into writing.
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With reference to the evidence of PW-1 the High Court noted that she
stated that her son had informed the police. It is not known as to what the
son of PW-1 told the police i.e. whether he told about the details of the
crime or that some crime had taken place. If it is former then the message
was required to be reduced in writing. The police officer who received the
telephonic message is PW-10. According to him he received a telephonic
message that some murder had taken place. He categorically admitted that
he did not reduce the information into writing. Added to that the High
Court noted that the FIR reached the police station after about 7 hours. In
the FIR it was noted the injuries which were of very serious nature on the
person of the accused were not explained. It did not accept the stand taken
that the accused tried to commit suicide.
3. Learned counsel for the appellant-State submitted that the reasons
recorded by the High Court to direct acquittal are not sustainable in law. It is
stated that the message purported to have been given over telephone was a
cryptic one and, therefore, cannot be treated as a FIR.
4. Learned counsel for the respondent supported the judgment of the
High Court.
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5. Certain facts have been rightly noted by the High Court. Where the
information is only one which required the police to move to the place of
occurrence and as a matter of fact the detailed statement was recorded after
going to the place of occurrence, the said statement is to be treated as FIR.
But where some cryptic or anonymous oral message which did not in
terms clearly specify a cognizable offence cannot be treated as FIR. The
mere fact that the information was the first in point of time does not by
itself clothe it with the character of FIR. The matter has to be considered in
the background of Sections 154 and 162 of the Code of Criminal Procedure,
1973 (in short the ‘Code’). A cryptic telephonic message of a cognizable
offence received by the police agency would not constitute a FIR.
6. The object and purpose of giving a telephonic message is not to lodge
the FIR but to request the officer incharge of the police station to reach the
place of occurrence. On the other hand if the information given on
telephone is not cryptic and on the basis of that information the officer in
charge is prima facie satisfied about the commission of a cognizable offence
and proceeds from the police station after recording such information to
investigate such offence then any statement made by any person in respect
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of the said offence including details about the participants shall be deemed
to be a statement made by a person to the police officer in the course of
investigation covered by Section 162 of Code. That statement cannot be
treated as FIR. To put it differently any telephonic information about the
commission of cognizable offence irrespective of the nature of details of
such information cannot be treated as FIR. If in the instant case PW-6
proceeded on the basis of what has been told by PW-1 to him about the
murder of the deceased it was but natural that PW-1 would have told him
who the author of the crime was. That is not the case of the prosecution.
There has been lots of improvements in the evidence of PW-1 i.e. what she
had made during investigation when compared with that recorded in Court.
7. During investigation PW-1 had not stated that he had seen the accused
standing near the dead body of the deceased or that on hearing her cries her
son Venkanna who has not been examined came there and informed the
incident to the police by phone. She had also not stated that the accused had
told her that he had cut the throat of the deceased with a knife which is
available in the house. Interestingly, there was no effort made to match the
blood group of the deceased with the blood found on the M.O.1. If the
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aforesaid aspects are considered, the inevitable conclusion is that the appeal
is without merit, deserves dismissal which we direct.
………………………………….J. (Dr. ARIJIT PASAYAT)
………………………………….J. (ASOK KUMAR GANGULY)
New Delhi, May 04, 2009
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