SUNIL DATTATRAYA VASKAR Vs STATE OF MAHARASHTRA
Bench: ALTAMAS KABIR,HARJIT SINGH BEDI, , ,
Case number: Crl.A. No.-000896-000897 / 2005
Diary number: 12448 / 2005
Advocates: SANJAY JAIN Vs
RAVINDRA KESHAVRAO ADSURE
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SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOs.896-897 of 2005
Sunil Dattatraya Vaskar & Another ...Appellants
Vs.
State of Maharashtra …Respondent
J U D G M E N T
ALTAMAS KABIR, J.
1. These appeals have been filed against the
judgment and order dated 4.5.2005 passed by
the Bombay High Court in Criminal Appeal
No.921 of 1988, which was heard along with
Criminal Revision Application No.316 of 1988,
reversing the judgment and order of acquittal
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passed by the Sessions Judge, Raigad, Alibag,
in Sessions Case No. 16 of 1987, under
Sections 302 and 307/34 IPC and Section 25(1)
(a) of the Arms Act, convicting and sentencing
the appellants to life imprisonment.
2. Criminal Appeal No.921 of 1988 was filed by
the State of Maharashtra against the
appellants herein and two others, against the
judgment of the Sessions Judge, Raigad,
Alibag, acquitting all the four accused
persons of the charges framed against them as
indicated hereinabove.
3. The Criminal Revision Application NO.316 of
1988 was filed by the original complainant
against the same judgment of acquittal and
both were taken up by the Bombay High Court
together and disposed of by a common judgment.
Two of the accused persons, namely, Dattu
alias Dattatraya Kana Vaskar and Ganesh
Govind Patil, accused Nos. 1 and 4,
2
respectively, died during the pendency of the
appeal before the High Court and an order of
abatement was recorded against them and the
appeal was continued against Sunil Dattatraya
Vaskar and Rohidas Dattatraya Vaskar, the
accused Nos.2 and 3 who are the appellants
before this Court.
4. According to the prosecution case, on
26.10.1986 the deceased Janu was standing in
the courtyard of his house which is situated
just opposite the house of the accused
persons. The accused No.1 was the father of
accused Nos. 2 and 3, the appellants herein,
while the accused No.4 was a stranger to the
family of the accused Nos. 1 to 3. According
to the prosecution all the accused persons
were standing in the gallery of their house
opposite to the courtyard of the house of the
deceased and at about 4 p.m. they started
shooting from their fire-arms at the deceased.
During the shooting, PW 3 Atmaram Patil, son
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of the deceased, was standing near the foot-
step of his house and called his father when
as a result of the firing Janu sustained
pellet injuries and fell. Atmaram ran to help
him, but he also suffered pellet injuries in
the firing by all the accused persons. The
other witnesses who were present in the
courtyard at that time also suffered pellet
injuries. PW 2 Keshav, the complainant in
this case, was also present in the courtyard
when the incident occurred and he was also
injured. He was lifted and taken to his
house. The complainant thereafter proceeded
to Panvel Police Station from Pargaon village
and lodged the complaint in the Police Station
and being himself injured he was sent to the
hospital for treatment. Pursuant to the
complaint made by PW 2, the case was
registered as CR No.575 of 1986 under Section
302, 307/34 IPC and Section 25(1)(a) of the
Arms Act.
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5. As indicated hereinbefore, charges were framed
against all the accused persons that in
furtherance of their common intention they
had committed the murder of Janu Ganu Patil
by firing gun shots at him when he was
standing in the courtyard of his house and
several other persons were also injured.
6. After considering the evidence led on behalf
of the prosecution the Sessions Judge by his
judgment dated 11.7.1988 acquitted all the
accused persons upon holding that the
prosecution had failed to establish the
charges against the accused persons against
all reasonable doubt and that since the
probability of the defence version could not
be totally ruled out, they were required to be
given the benefit of doubt in the case.
7. The State of Maharashtra and the complainant
filed the appeal and revision as mentioned
hereinbefore and both were taken up for
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hearing by the High Court together and
disposed of by a common judgment.
8. Upon re-examining the evidence the High Court
held that the trial court had erroneously
placed a good deal of emphasis on a statement
made by the Medical Officer during cross
examination that injury No.1 sustained by the
deceased could be caused by ground level
firing towards him, while in his examination-
in-chief he had stated that such injuries
were possible if the gun-shots were fired at
an angle of 45 degrees which would indicate
that the shots had been fired from a higher
level than if the deceased was standing on
ground level which fitted in with the story of
the prosecution that the guns had been fired
from the gallery of the house of the accused
Nos.1 to 3. The High Court disbelieved the
defence suggestion that the deceased must
have been lying down in the cattle-shed since
a good deal of blood was found on the floor of
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the cattle-shed, which suggested that the
deceased received injuries while he was in a
sleeping position in the cattle-shed and not
standing in the courtyard. According to the
High Court the blood in the cattle-shed was
on account of the fact that after he had
sustained injuries, his family members carried
the deceased Janu to the cattle-shed in a
bleeding condition as a result of which there
was a good deal of blood found in the cattle-
shed.
9. The High Court also observed that the trial
Judge had wrongly discarded the evidence of
the eye-witnesses on the sole ground that
they being related to the deceased were
interested witnesses, while being family
members, it was but natural that they should
be on the spot and hence natural witnesses to
the incident. In the aforesaid circumstances,
the High Court allowed the appeal and the
Revision filed by the State of Maharashtra and
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the complainant and reversed the judgment of
acquittal passed by the trial Judge and
convicted the appellants herein of the charges
framed against them and sentenced them to
life imprisonment.
10. It is the said judgment which is under
challenge in these two appeals filed under the
provisions of the Supreme Court (Enlargement
of Criminal Appellate Jurisdiction) Act, 1970.
11. Mr. Sushil Kumar, learned Senior Advocate
appearing for the appellants, submitted that
the prosecution witnesses Nos.2,3,4 and 6 were
closely related to the deceased. Mr. Kumar
urged that their evidence should have been
considered with a degree of caution by the
High Court while reversing the judgment of
acquittal into one of conviction under
Sections 302, 307 read with Section 34 IPC and
Section 25(1)(a) of the Arms Act, and
sentencing them to life imprisonment and
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payment of fine of Rs.5,000/- each, in default
to suffer R.I. for further period of two
months, and their further conviction under
Section 307 read with Section 34 IPC and
sentencing them to suffer R.I. for 7 years
and to pay a fine of Rs.5,000/- each, in
default to undergo sentence of R.I. for one
month.
12. It was also submitted that a supplementary
complaint had been filed by PW 2, Kishor Janu
Patil, the son of the deceased, by which the
motive for the alleged murder was sought to be
modified. It was submitted that while in the
complaint the motive for the shooting was
shown to be an incident involving one Walia
Mahadya, who was a servant of the accused No.1
Dattu Kane Vaskar, and is alleged to have
entered the house of one Pandhari and had
tried to outrage the modesty of his wife, in
the supplementary complaint it was attempted
to be established that in actual fact the said
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Walia Mahadya had tried to outrage the modesty
of a girl, Kamali (PW 12), who had gone to
sleep in the said house and that the said
matter had been taken up at a meeting of the
Panchayat where the elder brother of PW 2 Atma
Ram Patil, who was examined as PW 3, was one
of the Panch Members. It was stated that
since a decision had been given against Dattu
Kanu Vaskar, he along with other accused, in
order to extract revenge, participated in the
incident which resulted in the death of the
father of P.W.3 and the complainant and
gunshot injuries being sustained by PW 3 Atma
Ram Patil.
13. Mr. Sushil Kumar urged that by altering the
motive for the alleged incident, the
prosecution tried to connect the accused
persons with the incident of shooting which
resulted in the death of Janu Ganu Patil.
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14. Referring to the site plan of the place of
occurrence and the nature of the injuries
sustained by the deceased and P.Ws. 2, 3 and
6, Mr. Sushil Kumar urged that it was quite
impossible for the incident to have occurred
in the manner as was sought to be established
by the prosecution. It was submitted that
while according to the prosecution the accused
persons had fired from the gallery of their
house which was situated at a height above the
courtyard of PW 3, the nature of injuries on
the deceased and P.Ws. 2, 3 and 6 makes it
clear that such firing could not have
happened in the manner indicated by the
prosecution. It was urged that having regard
to the evidence of PW 11 Shri Ramrao, who at
the relevant time was Medical Officer, Panvel,
and had examined the injured persons and had
also conducted the post mortem examination of
the deceased, except for injury No.11
mentioned in the report, none of the other
injuries could have been caused as a result of
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firing from the gallery of the opposite house.
It was urged that in his cross examination PW
11 had mentioned that injury No.1 i.e.
‘Punctured wound’ on the right scrotum could
have been caused by ground level firing at the
deceased. It was urged that all the injuries
apart from injury No.11, were possible by
ground level firing, but as far as injury
No.11 is concerned, the same could not have
been caused by ground level firing and had
been caused by firing from a higher level at
an angle of 45 degrees. It was urged that the
said evidence of the Medical Officer, was in
itself sufficient to disprove the prosecution
version of the manner in which the incident
had occurred, since the firing which caused
the injuries to the deceased as well as the
other witnesses, could only have been possible
if the firing had taken place at ground level
and not from the gallery of the opposite
house.
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15. It was also submitted that the gun-shot
injuries had tattoo marks around the edges
which proved that the firing had been resorted
to from close quarters and not from the
gallery of the house opposite to the house of
the deceased and that of his son Atmaram,
which also fitted in with the defence version
that the injuries could only have occurred if
the firing had been done at ground level.
16. In this regard reference was also made to the
evidence of the Investigating Officer of the
case, Isram Pawar, who was examined as P.W.15,
to show that eight empty cartridges had been
seized from the house of the accused No.1 and
that the gun alleged to have been used in the
firing had been recovered from a well at his
instance. It was also shown that in cross-
examination P.W. 15 had admitted that he had
also taken the gun of Gajanan Gopal Patil into
his custody but had not sent the same to the
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ballistic expert for his opinion as to whether
the shots which had been fired and the pellets
which had been recovered from the victim’s
body, could have been fired from the said gun,
raising doubts as to which gun had actually
been used and the circumstances in which the
shots had been fired.
17. Mr. Sushil Kumar submitted that even the
motive for the commission of the offence, as
projected by the prosecution was not
established since Kamali, who had lodged the
First Information Report of the alleged
attempt to outrage her modesty, was not
examined by the prosecution.
18. It was further submitted that the High Court
had in reversing the judgment of acquittal by
the trial Court and substituting it by an
order of conviction under Section 302, 307/34
I.P.C. and Section 25(1)(a) of the Arms Act
acted contrary to the well-established
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principles recently reiterated in Chandrappa
vs. State of Karnataka, [2007 (4) SCC 415].
Reliance was placed on the fifth principle
mentioned in the said decision to the effect
that if two reasonable views are possible on
the basis of the evidence on record and one
favourable to the accused has been taken by
the trial Court, it ought not to be disturbed
by the appellate Court.
19. Defending the judgment and order of the High
Court, Mr. Chinmoy Khaladkar, learned
advocate, urged that the trial Court had not
considered the evidence of the eye-witnesses,
of whom three were independent witnesses, in
holding that the prosecution had failed to
prove that the accused were guilty of the
charges framed against them and acquitting
them.
20. The evidence of P.W.2, Kishore, one of the
sons of the deceased and an eye-witness to the
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incident who has narrated the events clearly
and without any ambiguity, was also relied
upon by Mr. Khaladkar to demonstrate that the
deceased after receiving the gun-shot injuries
was lifted and carried to the cattle-shed from
the courtyard. In the process, the witness,
his mother, her sister and sister-in-law,
Chhaya, were also injured and he too had to be
hospitalized. Holding that the occular
evidence was not only credible but also
trustworthy, the High Court was of the view
that the trial Court had erred in discarding
the evidence of the eye-witnesses, most of
whom were related to the deceased, and
accepting the defence theory that it was
Kishor (P.W.2) who had taken the gun of
accused No.1 and had resorted to firing which
killed his father and injured the others who
were present. It was contended on behalf of
the State that no specific questions had been
put to the witness in cross-examination as to
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the manner in which the firing had taken
place.
21. Having considered the submissions made by
counsel for the respective parties and the
evidence addressed during trial, we are of the
view that the impugned judgment of the High
Court does not warrant interference.
22. The main point of Mr. Sushil Kumar’s
submission is that having regard to the nature
of the injuries on the person of the deceased
and the place from where his body was
recovered, the incident had not occurred in
the manner suggested by the prosecution. Mr.
Sushil Kumar relied heavily on the statement
made by P.W.11 Ramrao, who had conducted the
post-mortem examination, that injury No.1 to
the scrotum of the deceased was caused by
ground level firing. According to Mr. Sushil
Kumar, the said statement of how the injury
had been caused to the deceased demolished the
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prosecution case that the guns had been fired
from the gallery of the house of the accused,
which was opposite to the court-yard of the
house of the deceased and that of his elder
son P.W.3 Atmaram.
23. Apart from the above, Mr. Sushil Kumar also
placed a good deal of reliance on the fact
that the body of the deceased was recovered
from the cattle-shed, in support of his
contention that the firing had not taken place
in the manner indicated by the prosecution and
that the deceased had been fired at, while he
was sleeping inside the cattle-shed.
24. As indicated hereinabove, we are unable to
accept both the submissions of Mr. Sushil
Kumar. The evidence of P.W.11, the Doctor who
conducted the post-mortem examination and who
also examined the others who were injured in
the firing clearly supports the prosecution
story of the incident. According to P.W.11,
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the injuries on the person of P.W.3 Atmaram
were possible if he was standing on the ground
floor and the gun was fired from the gallery
and that such types of injuries were also
possible in respect of the other patients. In
answer to a query of the Court as to whether
the injuries to the deceased could be caused,
if he was hit by the gun shot at an angle of
45 degrees fired from a gallery at a height at
the deceased while walking on the road, his
answer was positive. Furthermore, the Doctor
has also said quite definitely that it was not
possible to sustain the injuries as suffered
by the decease if he was sleeping on the
ground. What is of interest is that according
to the Doctor, it was injury No.1 which was
caused by ground-level firing at the deceased.
25. The evidence of P.W.11, while generally
corroborating the prosecution case, is at
variance with the occular evidence to the
extent of injury No.1 on the deceased. The
said aspect of the matter has been dealt with
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by the High Court by placing reliance on the
decision of this Court in the case of Ramakant
Rai vs. Madan Rai, [2004 Crl. Law Journal 36]
reiterating the principle that where the eye-
witness account is found to be credible and
trustworthy, the medical opinion suggesting an
alternate possibility is not accepted to be
conclusive. When injuries to all the persons,
including the deceased, were held to be on
account of firing from a height, it has to be
held that the High Court had correctly
accepted the prosecution version of the
incident resulting in the death of Janu Patil.
26. Even the second limb of Mr. Sushil Kumar’s
submission does not stand scrutiny having
regard to the evidence of P.Ws. 2, 3, 4, 5, 6
and 7 who stated that after Janu Patil
sustained injuries in the firing, he was
removed by them to the cattle-shed where he
was ultimately found.
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27. Having regard to the above, we see no reason
to interfere with the judgment of the High
Court and the Appeal is accordingly dismissed.
……………………………………………J. (ALTAMAS KABIR)
……………………………………………J. (Harjit Singh Bedi)
New Delhi Dated: 17.09.2008
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