SURAJ Vs STATE OF U.P.
Case number: Crl.A. No.-001223-001223 / 2004
Diary number: 20327 / 2004
Advocates: ANIL NAG Vs
PRAVEEN SWARUP
THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1223 OF 2004
SURAJ & ANR. …. APPELLANTS
Versus
STATE OF U.P. .... RESPONDENT
J U D G M E N T
C.K. PRASAD, J.
1. Appellants Suraj and Hari Singh alongwith Shyam,
Gulab and Baladin were put on trial for offence under
Sections 302/149, 147 and 148 of the Indian Penal Code.
Baladin died during the pendency of the trial. All of them were
convicted for offence under Section 302/149 of the Indian
Penal Code and sentenced to undergo imprisonment for life by
Judgment and Order dated 8th December, 1981 passed by the
III Additional Sessions Judge, Hamirpur in Sessions Trial No.
201 of 1980. Shyam, Gulab and Appellant Suraj were also
convicted under Section 148 of the Indian Penal Code and
each of them sentenced to undergo two years rigorous
imprisonment. Appellant Hari Singh was also found guilty
under Section 147 of the Indian Penal Code and sentenced to
undergo rigorous imprisonment for one year. All the
sentences were directed to run concurrently. All the convicted
persons including the appellants herein preferred appeal
before the Allahabad High Court which was registered as
Criminal Appeal No. 3024 of 1981. Convicts Shyam and
Gulab died during the pendency of appeal and their appeal
had abated. However, appeal preferred by the appellants was
dismissed by the Division Bench of the High Court by its
Judgment and Order dated 12th May, 2004 passed in Criminal
Appeal No. 3024 of 1981.
2. Aggrieved by the said, appellants have preferred this
Appeal by Special leave to this Court.
3. According to the prosecution, on 29th March, 1980 at
about 10 A.M., Smt. Sirawan (PW.1) along with her minor
2
daughter, Dhanti (PW.3) and her husband Mansha (deceased)
alongwith one Chitwa Chamar were going to harvest masur
crop belonging to the deceased. When they were passing
through a lane and came near Gurwahi Bakhari of Tulsi Dass,
all the accused persons variously armed arrived there.
Appellant Suraj was alleged to have been armed with farsa
whereas Hari Singh was armed with lathi. Prosecution had
further alleged that accused Baladin abused Mansha and
exhorted to kill him. At this, all the accused persons including
the appellants assaulted Mansha with farsa, lathi etc. On
alarm being raised by Smt. Sirawan (PW.1), Dhanti (PW.3) and
Chitwa Chamar, villagers including Swamidin (PW.2) collected
at the spot and being challenged by them, the accused
persons fled away from the place of occurrence. Smt. Sirawan
(PW.1), Dhanti (PW.3) and Swamidin (PW.2) witnessed the
accused persons including the appellant Suraj and Hari Singh
assaulting Mansha with lathi and Farsa. According to the
prosecution, while the informant, Smt. Sirawan (PW.1) was
making arrangements of bullock cart for shifting her injured
husband-Mansha, he died.
3
4. Appellants denied to have committed the offence. From
the trend of the cross-examination, their defence is of false
implication. In order to bring home the charge, the
prosecution had examined altogether six witnesses out of
whom Smt. Sirawan (PW.1), Swamidin (PW.2) and Dhanti
(PW.3) claimed to be the eye-witnesses to the occurrence.
Prosecution had also examined Dr. A.K. Srivastava (PW.6), the
Medical Officer, who had conducted post mortem on the dead
body of Mansha on 30th March, 1980 at 10.30 A.M.
5. Trial Court, relying on the evidence of the eye-witnesses
and the doctor, held the appellants guilty as above which has
been affirmed in the appeal.
6. Mrs. Shally Bhasin Maheshwari, learned counsel
appearing on behalf of the appellants raises a very short point.
She submits that the doctor in his evidence has not stated
about any injury sustained by the deceased nor whispered
about the cause of death. She also points out that the post-
4
mortem report has neither been brought on record nor proved
or marked as an exhibit. It has also been pointed out that the
doctor has not stated anything about the nature of injury i.e.
grievous or simple, sustained by the deceased. Not only this,
according to Mrs. Maheshwari, the doctor has been declared
hostile by the prosecution itself and was cross-examined. She
also emphasizes that even in the cross-examination, the
prosecution has not elicited anything regarding the cause of
death, nature of injury and post-mortem report has not been
proved. Accordingly, she submits that appellants utmost can
be convicted under Section 324 of the Indian Penal Code.
7. Mr. Pramod Swarup, learned Senior Counsel appears on
behalf of the State.
8. The aforesaid submission advanced by Mrs. Maheshwari
is on the basis of the materials in the paper book and at the
first blush, we were impressed by her submission. But the
entire premise on which she based her submission looked
unusual to us and accordingly we examined the original
5
record. We find that Dr. A.K. Srivastava (PW. 6) had stated
all the injuries sustained by the deceased. In his evidence as
also in the post-mortem report, he has stated that the
deceased had sustained sixteen ante-mortem injuries of
various kinds and descriptions i.e. contusion, abrasion,
laceration, incised & punctured wounds. Injury nos. 7,8,10
and 11 have been found to be punctured wounds. Cause of
death, according to the evidence of this witness as also post-
mortem report is haemorrhage and shock as a result of the
aforesaid anti-mortem injuries. He had also proved the post-
mortem report and from the record, it is evident that the same
has been marked as Exhibit 12.
9. From what we have stated above, it is evident that Mrs.
Maheshwari’s submission is un-founded on facts. True it is
that PW.6 Dr. A.K. Srivastava has been declared hostile but
that itself shall not wipe out his entire evidence. In his
evidence he has given the details of the injuries sustained by
the deceased and the cause of death. Merely an erroneous
opinion in regard to the punctured wounds led the prosecution
6
to declare him hostile but this will not dilute his other
evidence if otherwise worthy of reliance. Merely the fact that
PW.6 Dr. A.K. Srivastava has been declared hostile, his entire
evidence is not wiped out and for the purpose of nature of
injuries and the cause of death, his evidence can be relied on.
10. Counsel for the appellants, then points that injury nos.
7,8,10 and 11, according to the doctor himself are punctured
wounds and the weapon alleged to have been used by the
accused persons cannot cause punctured wounds. According
to her, eye-witnesses’ account has not been corroborated by
the medical evidence and hence on this ground alone, the case
of the prosecution deserves to be rejected.
11. We do not find any substance in the submission of Mrs.
Maheshwari. The doctor who had conducted the post-mortem
examination has been declared hostile when he opined that
injury nos. 7,8,10 & 11 as punctured wounds. He had
admitted that before giving the opinion, he had not measured
dimensions i.e. thickness or depth of the injuries. In view of
the aforesaid, this opinion of the doctor, which has no
7
foundation deserves to be ignored and has rightly been ignored
by the trial Court and the appellate Court.
12. Smt. Sirawan (PW.1) who happens to be the wife of the
deceased Mansha, Swamidin (PW.2), an independent witness
and Dhanti (PW.3) daughter of the deceased have clearly
stated that it was the appellants alongwith other accused
persons who had assaulted the deceased with pharsa, lathi
etc. The doctor has found contusion and incised wounds on
the person of the deceased. Eye-witnesses’ account are
consistent and there is no material contradiction in their
evidence to discredit their truthfulness. In our opinion, the
prosecution has been able to prove its case beyond all
reasonable doubts.
13. We do not find any merit in the appeal and it is
dismissed accordingly.
………………………………….J. ( G.S. SINGHVI )
………………………………….J. ( C.K. PRASAD )
New Delhi, July 6, 2010.
8