ACHHAR SINGH vs. THE STATE OF HIMACHAL PRADESH

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS. 1140 ­1141 OF 2010

WITH CRIMINAL APPEAL No. 1144 of 2010

J U D G M E N T Surya Kant, J: The appellants Achhar Singh and Budhi Singh are aggrieved by the judgment and order dated 12.05.2010/27.05.2010 passed by the High Court of Himachal Pradesh whereby their acquittal by the Addl. Sessions   Judge,   Mandi   dated   24.02.1998   has   been   set   aside. Signature Not Verified Digitally signed by Vishal Anand Date: 2021.05.10 10:40:25 IST Reason: Consequently, Achhar Singh has been convicted for offences under Sections 452, 326 and 323 of the Indian Penal Code, 1860 (“IPC”) and Page  | 1 sentenced to undergo rigorous imprisonment for five years along with fine, while Budhi Singh has been convicted for offences under Sections 302 and 452 IPC and sentenced to undergo imprisonment for life along with fine.  FACTS: 2. The   prosecution   case,   in   brief,   is   that   on   the   night   of 23.02.1996, the complainant Netar Singh’s wife (Meera Devi, P.W.11) and  mother (Swari  Devi) had  attended  the marriage  function  in a nearby   village   at   the   house   of   the   bridegroom   with   whom   their neighbour   Budhi   Singh’s   daughter   got   married.   Both   the   ladies returned home with  ‘Dhaam’  (traditional food served on social events). It is relevant to mention here that owing to their social boycott by Budhi Singh and some other villagers, Netar Singh’s family did not attend any marriage function at the former’s house. At about 8 pm when   the   complainant   and   his   family   were   taking   Dhaam ,   Budhi Singh, Achhar Singh along with some other villagers shouted for the complainant and his father (Beli Ram, P.W.12) to come out. When they neared the door, they sensed the intention of the accused to kill the complainant party. The appellants and other villagers started pelting stones at the complainant party which forced them to rush back to the house and bolt their door. The assailants, however, broke open the door and entered the house bearing arms. Budhi Singh and Achhar Page  | 2 Singh had axes, while the other accused were armed with sickles, spears and sticks. It is alleged that Budhi Singh executed an axe blow on Swari Devi’s head causing her death on the spot and Achhar Singh hit   Beli   Ram   with   an   axe   due   to   which   the   latter   fainted.   The complainant was also allegedly beaten with sticks by other villagers after which he somehow managed to escape to the roof. Meera Devi begged the assailants for mercy and they left threatening that the complainant’s family will be killed if they tried to leave the house.  3. Meanwhile, some villagers including Govind Ram (D.W.2) and Bahadur   who   were   standing   outside   intervened   and   called   on   the accused persons to stop the violence whereupon the accused were forced to leave the place of incident. Afterwards, at around 2:00 AM the complainant went to the house of the Pradhan of Gram Panchayat (Beasa Devi ­ D.W.1) to inform her about the assault. She advised the complainant to contact the police. Since phone lines were down in the village and no buses plied at night, the complainant walked 24 kms to Jogindernagar police station and lodged FIR No. 36 of 1996 against sixteen villagers including the appellants at 9:30 AM on 24.02.1996. The police after investigation found that only seven persons out of the lot were involved in the attack against whom charge­sheet was filed. The accused persons were committed to stand trial for offence under Sections 147, 148, 452, 506, 323, 302 and 326 of the IPC.  Page  | 3 4. The Additional Sessions Judge, Mandi acquitted all the accused vide judgment dated 24.02.1998. The trial Court while observing prior enmity and extensive litigation between the parties, did not rule out the   possibility   of   false   implication.   The   belatedly   exaggerated allegations by the prosecution witnesses, were held to be an attempt by the complainant party to rope in as many people as possible. In regard   to   the   role   of   present   appellants,   it   was   pointed   out   that according to the FIR, Swari Devi died owing to a single axe blow inflicted by Budhi Singh and the post­mortem report also showed only one   head   injury   on   her   person.   However,   three   prosecution   eye­ witnesses, namely, Netar Singh – P.W.1 (the complainant), Meera Devi – P.W.11 and Beli Ram – P.W.12 deposed that Budhi Singh gave two axe blows on her head and then Narinder Singh (co­accused) also hit the deceased’s left ear with an axe twice. It was further noticed that while the complainant initially stated that his father was attacked on the   face   by   Achhar   Singh   and   Prakash   (co­accused),   but   in   their depositions   the   injured   or   eyewitnesses   have   attributed   attacks   to other co­accused persons also which were not corroborated by the medico legal report of Beli Ram. They also changed the nature of attack attributed to co­accused Prakash.   5. The  trial  Court also observed  that  eyewitness  – Govind  Ram (D.W.2)   did   not   support   the   prosecution   story   and   the   Gram Page  | 4 Panchayat Pradhan (Beasa Devi – D.W.1) stated that the complainant only informed her about a minor dispute after which she advised him to contact the police. Noting that no evidence was put forth by the complainant to establish the unavailability of telephone network in the neighbouring village, the Court found the delay in registering the FIR to   be   fatal   to   the   prosecution.     The   spot   of   occurrence   was   also doubted   observing   that   bloodstains   were   noticed   in   the   passage leading to the village. Keeping in view the conflicting exaggerations by the   prosecution   witnesses   coupled   with   the   allegation   that   about sixteen   persons   entered   a   small   room   and   started   attacking   the complainant party with various deadly weapons, the trial Court could not   attribute   any   specific   injury   to   any   of   the   accused   and   thus acquitted them all by giving the benefit of doubt.   6. The High Court upon re­appreciation of the entire evidence, set aside the acquittal of the appellants Achhar Singh and Budhi Singh though it has upheld the acquittal of the rest of the five accused. While acknowledging the contradiction between the contents of FIR, the witness testimonies and the medical reports, the High Court stated that a thread of consistent evidence against the appellants could still be extracted from the material on record, howsoever messy it was. Disregarding   the   exaggerations   and   improvements   made   by   the complainant party, the High Court observed that the allegation of the Page  | 5 first   axe   blow   by   Budhi   Singh   on   the   head   of   Swari   Devi   was corroborated by the FIR, the prosecution witnesses, the post­mortem report which mentioned one fatal head injury by a sharp weapon and the   recovery   of   axe   from   him.   The   High   Court   noted   that   the allegations against Achhar Singh with regard to his assault on Beli Ram with an axe were also consistent, and medical evidence showed that some injuries could have been caused by an axe.  7. It was noticed that Govind Ram (D.W.2) being the son­in­law of the appellant Budhi Singh could not have deposed against him. While dealing with the delay in filing the FIR, the High Court considered the unavailability of buses at night, terrain of the area and the distance between the complainant’s house and Jogindernagar police station (24 kms) while concluding that he could not have reached there until next morning. With regard to the trial Court’s confusion about the spot of the occurrence, it was held that the evidence regarding the broken windowpanes, scattered articles in the room, plates with leftover food etc. was enough to conclude that the occurrence took place inside the room and the presence of random blood marks elsewhere ought not to be given undue credit. It was also observed that since the marriage of Budhi Singh’s daughter was solemnized on 21.02.1996, no marriage function could have been underway at Budhi Singh’s house on the night of the incident. While observing that the evidence on record did Page  | 6 not suggest a common intention to kill Swari Devi or cause grievous hurt   to   Beli   Ram,   the   appellants   were   held   to   be   liable   for   their individual acts. Budhi Singh was thus convicted for offences under Sections 302 and 452 IPC and Achhar Singh was convicted for the offences under Sections 452, 326 and 323 IPC. They have now come to this Court against their conviction by the High Court.    CONTENTIONS:   1 8. Relying on   Murugesan v. State , Learned Senior Counsel for Budhi Singh contended that so long as the trial Court’s view was a ‘possible   view’,   further   scrutiny   by   the   High   Court   in   exercise   of powers   under   Section   378   CrPC   was   not   called   for.   While   citing 2 Aruvelu v. State ,   it was urged that the trial Court’s judgment cannot be   set   aside   merely   because   the   appellate   Court’s   view   is   more probable and that to merit interference by the High Court there has to be perversity in the trial Court’s judgment. It was also pressed that owing to their proximity to the witnesses, the trial Courts are at an advantage   to   judge   the   credibility   of   the   witnesses   and   make intangible   observations.   Learned   Senior   Counsel   highlighted   the prosecution witnesses’ tendency to exaggerate and falsely implicate, and pointed out that the four head injuries to the deceased as alleged 1  (2012) 10 SCC 383.  2  (2009) 10 SCC 206. Page  | 7 by   the   eye­witnesses   were   falsified   by  the   medical  evidence  which showed   only   one   head   injury.   It   was   also   accentuated   that   nine persons who were mentioned in the FIR were let go at the stage of charge as bystanders. The contention was that the prosecution also ought to have arrayed these nine persons as witnesses.  Salim Akhtar 3 v. State of UP   was cited to urge that since the axe was recovered from a public place, it could not be held that Budhi Singh was in possession   of   the   article   recovered.   Additionally,   no   conclusive presence of blood on the axes recovered was stated in the FSL report.  9. Highlighting the fact that there was a marriage function going on in Budhi Singh’s house, it was urged that he had no reason to leave mid­celebration and attack his neighbours. Doubt was also cast on the actual spot of the incident contending that P.W.16 – ASI Jaisi Ram had deposed that there was a blood trail outside the house. It was further   contended   that   Narinder   Singh   had   also   been   accused   of inflicting   a   head   injury   on   the   deceased   with   an   axe   and   despite recovery of an axe from him, the High Court has not interfered with his acquittal. Suspicion was cast on the actual time of lodging the FIR (lodged at 9:30AM) as P.W.11 ­ Meera Devi had stated in her cross examination that the police arrived at 8­9 AM in the morning. It was then asserted that the police could not have arrived before the FIR had 3  (2003) 5 SCC 499, ¶ 11­12.  Page  | 8 been lodged. Doubt was also cast on the exact time of death of the deceased as the prosecution witnesses stated that she died on the spot whereas according to P.W.3 – Dr. D.D. Rana who conducted the post­ mortem,   the   time   between   the   death   and   the   post­mortem   (on 25.02.1996 at 11am) was ‘within 10 hours’.  10. Learned Senior Counsel for Achhar Singh also reiterated these very contentions and made a pointed reference to the statements of eye­witnesses according to which, some other accused besides Achhar Singh, too had hit Beli Ram with their respective weapons. It was claimed that trial Court rightly expressed its inability to identify the definite architect of individual injuries.  11. On the other hand, counsel for the State while placing reliance 4 on     &  Sheikh Hasib @ Tabarak v. State of Bihar Dharma Rama 5 Bhagare v. State of Maharashtra , canvassed that the FIR was not a substantive piece of evidence and could be used for contradicting or corroborating only its maker and not other witnesses. He contended that the credibility of the witnesses cannot be called into question merely because they were related to the deceased (while citing  State 6 of UP v. Kishan Chand ) or because there were minor discrepancies 4  (1972) 4 SCC 773. 5  (1973) 1 SCC 537. 6  (2004) 7 SCC 629. Page  | 9 7 or exaggerations (relying on  ).  While Leela Ram v. State of Haryana bringing   out   attention   to   this   Court’s   observations   in   Gangadhar 8 Behera   v.   State   of   Orissa   and   Prabhu   Dayal   v.   State   of 9 Rajasthan   it   was   urged   that   inconsistent   evidence   by   the prosecution witnesses against one accused cannot be capitalised to give the benefit of doubt to another.    ANALYSIS:   12. The question which falls for consideration in these appeals is whether the High Court while exercising its powers under Section 378 of  the  Code  of  Criminal  Procedure,  1973  (“CrPC”)  was   justified  in interfering with the acquittal by the trial Court?    13. It is fundamental in criminal jurisprudence that every person is presumed to be innocent until proven guilty, for criminal accusations can be hurled at anyone without him being a criminal. The suspect is therefore   considered   to   be   innocent   in   the   interregnum   between accusation   and   judgment.   History   reveals   that   the   burden   on   the accuser to prove the guilt of the accused has its roots in ancient times. The  Babylonian  Code of Hammurabi (1792­1750  B.C.), one of the oldest written codes of law put the burden of proof on the accuser. 7  (1999) 9 SCC 525. 8  (2002) 8 SCC 381. 9  (2018) 8 SCC 127.  Page  | 10 Roman Law coined the principle of  actori incumbit (onus) probatio  (the burden of proof weighs on the plaintiff) i.e., presumed innocence of the 10 accused. In  Woolmington v. Director of   Public Prosecutions , the House of Lords held that the duty of the prosecution to prove the prisoner’s guilt was the “golden thread” throughout the web of English Criminal Law. Today, Article 11 of the Universal Declaration of Human Rights, Article 14 of the International Covenant on Civil and Political Rights and Article 6 of the European Convention on Human Rights all mandate presumption of innocence of the accused.  14. A characteristic feature of Common Law Criminal Jurisprudence in India is also that an accused must be presumed to be innocent till the contrary is proved. It is obligatory on the prosecution to establish the guilt of the accused save where the presumption of innocence has been statutorily dispensed with, for example, under Section 113­B of the   Evidence   Act,   1872.   Regardless   thereto,   the   ‘Right   of   Silence’ guaranteed under Article 20(3) of the Constitution is one of the facets of  presumed   innocence.  The   constitutional  mandate  read  with   the scheme of the Code of Criminal Procedure, 1973 amplifies that the presumption of innocence, until the accused is proved to be guilty, is an   integral   part   of   the   Indian   criminal   justice   system.   This presumption   of   innocence   is   doubled   when   a   competent   Court 10  [1935] AC 462 (HL)  Page  | 11 analyses the material evidence, examines witnesses and acquits the accused. Keeping this cardinal principle of invaluable rights in mind, the appellate Courts have evolved a self­restraint policy whereunder, when two reasonable and possible views arise, the one favourable to the accused is adopted while respecting the trial Court’s proximity to the witnesses and direct interaction with  evidence. In such cases, interference   is   not   thrusted   unless     perversity   is   detected   in   the decision­making process. 15. It   is   thus   a   well   crystalized   principle   that   if   two   views   are possible, the High Court ought not to interfere with the trial Court’s judgment.   However,   such   a   precautionary   principle   cannot   be overstretched to portray that the  “contours of appeal”  against acquittal under Section 378 CrPC are limited to seeing whether or not the trial Court’s view was impossible. It is equally well settled that there is no bar on the High Court’s power to re­appreciate evidence in an appeal 11 against   acquittal .   This   Court   has   held   in   a   catena   of   decisions 12 (including  ,  Chandrappa v. State of Karnataka   State of Andhra 13 and Pradesh v. M. Madhusudhan Rao    Raveen Kumar v. State of 14 Himachal Pradesh , ) that the CrPC  does not differentiate in the 11  Sangappa v. State of Karnataka, (2010) 3 SCC 686, ¶ 10. 12  (2007) 4 SCC 415, ¶ 42. 13  (2008) 15 SCC 582, ¶ 20 – 21. 14  2020 SCC OnLine SC 869, ¶ 11.  Page  | 12 power,   scope,   jurisdiction   or   limitation   between   appeals   against judgments of conviction or acquittal and that the appellate Court is free to consider on both fact and law, despite the self­restraint that has been ingrained into practice while dealing with orders of acquittal where there is a double presumption of innocence of the accused. 16. The trial Court  in the instant  case rightly  observed that  the evidence was chaotic with regard to many accused persons and no definite view could be formed regarding their participation. The High Court also shared the view of the trial Court and expressed concern regarding the exaggerations and contradictions within the evidence. Keeping   in   mind   the   attempts   by   the   prosecution   witnesses   to implicate numerous people, the High Court delineated the strands of consistent   evidence   against   some   of   the   accused   which   were overlooked by the trial Court amid the chaos.   While analysing the witness statements and other evidence, we will now consider whether the High Court did so correctly.  17. Complainant   Netar   Singh   (P.W.1),   deposed   that   when   the accused persons broke open the door and entered their house, Budhi Singh, Achhar Singh, Narinder Singh were armed with axes, Prakash had a spear, Sodha Ram had a sickle and other accused (Jai Singh and Hem Singh) were bearing sticks. While mentioning the present appellants he said that  “Budhi Singh accused gave two axe blows on Page  | 13 the head of my mother, while Narender accused gave two axe blows one above the left ear and second below the left ear of my mother, and my mother Swari Devi died on the spot... Achhar Singh and Sodha also gave blows of drat and axe to my father. As a result of the beatings my father became unconscious and fell down. Hem Singh and Jai Singh accused   gave   me   danda   blows”.   It   was   also   mentioned   that   the accused   had   broken   the   door,   windows   and   utensils.   He   then described how he went to the Pradhan’s house at 2:00 AM and later to the far away police station (Jogindernagar) on foot and lodged the FIR at about 8­9 AM the next morning. He also mentioned that prior animosity   existed   between   the   parties   because   Budhi   Singh   and Narinder   Singh   wanted   to   purchase   the   land   where   he   had constructed a house and that his father ­ Beli Ram had previously filed  a case against the accused  persons in  which  they  had  been acquitted.  18. Meera Devi – P.W.11, the daughter in law of the deceased stated in her testimony that Budhi Singh and Narinder Singh were armed with axes, while Prakash carried a spear and Sodha Ram carried a sickle. She said that  “Budhi Singh accused gave two blows of axe on the head of my mother­in­law Smt. Swari Devi on which my mother­in­ law raised cry. Narinder Singh accused gave two blows of axe on the ear of my mother­in­law and my mother­in­law fell down and died. Page  | 14 Narinder Singh gave blow from backside of the axe to Beli Ram on his face and Achhar Singh gave blow of axe on the neck of Beli Ram. Sodha Ram gave drat blow on the leg of my father­in­law Beli Ram…Jai Singh She and Hem Singh gave danda blow to my husband Netar Singh.”   stated that her husband  escaped to the roof, reported the matter to the Pradhan and came back with the police the next day. Her husband and father­in­law were taken for medical examination and her mother­ in­law’s   body   was   sent   for   post­mortem.   During   her   cross­ examination, she mentioned that the police came at about 8­9AM in the morning.  19. Injured witness, Beli Ram (P.W.12) was also examined and he stated that Budhi Singh, Narinder and Achhar Singh came bearing axes, while Prakash had a spear, Sodha Ram had a sickle and Jai and Hem Singh were armed with sticks. While describing the attacks, he said that  “Budhi Singh gave two blows of axe on the head of my wife, Swari Devi and two blows of axe were given by Narinder near the ear of my wife and my wife died on the spot. Achhar Singh accused gave axe blow on the backside of my head while Sodha accused gave drat blow on my leg….Netar Singh was given beatings by Jai Singh and Hem Singh with danda and stones.”  He added that his son escaped through the roof. It was mentioned that the accused persons had formed a committee to boycott them and thus nobody from the village gave Page  | 15 evidence   in   their   favour.   He   also   disclosed   that   “Narinder   Singh accused also gave blow blunt side of the axe on my face near ear.” Thereafter, he fell unconscious and was medically examined at the hospital.   20. Dr. DD Rana, who conducted the post­mortem of the deceased and medically examined the injured (Netar Singh and Beli Ram) was examined   as   P.W.3.   with   regard   to   Swari   Devi,   he   described   one incised wound on the left temporal region, which he stated, could have been caused by the axe shown in Court. On medically examining Beli Ram, he stated that he found incised wounds on the face and the back of his skull, a lacerated wound on the right foot, fracture in the facial bone and a black eye. He said that the incised wounds were possible by the axe shown in Court and the rest were possible by stick blows. During cross­ examination, he added that the incised injuries on Beli Ram could be inflicted by falling on a sharp­edged stone and other injuries were possible from falling on a hard surface. After medically examining Netar Singh (P.W.1), he is stated to have found abrasions on the right foot, left leg and forehead. He added that such injuries were possibly a result of stick blows and could also be from a fall.   21. A meticulous reading of the above statements makes it clear that even if the exaggerations of multiple axe blows being given to the deceased were discarded, the allegation that Budhi Singh entered the Page  | 16 house of the victims armed with an axe and hit Swari Devi on her head, and that Swari Devi died due to a head injury was consistent and undisputed throughout the FIR and the deposition by prosecution witnesses.   The  same  is  also  supported  by  the  post­mortem  report stating one fatal injury to the head by a sharp­edged weapon and the medical officer’s testimony that her injury could have been caused by the axe shown in Court. Considering this, the trial Court’s confusion as   to   who   caused   Swari   Devi’s   fatal   injury   was   unwarranted   and uncalled for.  22. The fact that Budhi Singh executed an axe blow on Swari Devi’s head knowing fully well that an axe blow on an old woman’s vital body part would in all probability cause her death, justifies his conviction for the offence under Section 302 IPC. As for Achhar Singh, we find that the injuries sustained by Beli Ram (incised wounds on the face and posterior skull along with fracture in the facial bone) being a combination of grievous and simple injuries were opined to have been caused by both sharp and blunt edged weapons. Considering that all the witnesses have been consistent about Achhar Singh’s attack on Beli Ram with an axe, his conviction under Sections 326 and 323 IPC cannot be found faulty and deserves to be upheld. 23. The appellants’ contention that the testimony of P.W.1, P.W.11 or P.W.12 was wholly unbelievable and inconsistent with the evidence Page  | 17 of the Doctor (P.W.3) and the post­mortem report, is unacceptable.  As noticed   earlier,   the   prosecution   witnesses   have   given   an   over­ exaggerated version of the injuries suffered by the deceased. They have, however, consistently deposed that the head injury which proved to be fatal, was caused by Budhi Singh.   Their statement, to this extent, is consistent and in conformity with the medical evidence on record.  Despite the fact that the presence of many persons inside the room of occurrence created chaos and some of such persons were bystanders or fence sitters, the eye­witnesses have been able to see that the fatal blow to the deceased was caused by none else than Budhi Singh.  24. It is vehemently contended that the evidence of the prosecution witnesses is exaggerated and thus false. Cambridge Dictionary defines “exaggeration” as  “the fact of making something larger, more important, better or worse than it really is” . Merriam­Webster defines the term “exaggerate” as to  “enlarge beyond bounds or the truth” . The Concise Oxford Dictionary defines it as   “enlarged or altered beyond normal proportions”.   These   expressions   unambiguously   suggest   that   the genesis of an ‘exaggerated statement’ lies in a true fact, to which fictitious additions are made so as to make it more penetrative. Every exaggeration, therefore, has the ingredients of ‘truth’. No exaggerated statement is possible without an element of truth. On the other hand, Page  | 18 Advance Law Lexicon defines “false” as  “erroneous, untrue; opposite of correct,   or   true”.   Oxford   Concise   Dictionary   states   that   “false”   is “wrong;   not   correct   or   true”.   Similar   is   the   explanation   in   other dictionaries as well. There is, thus, a marked differentia between an ‘exaggerated version’ and a ‘false version’. An exaggerated statement contains both truth and falsity, whereas a false statement has no grain of truth in it (being the ‘opposite’ of ‘true’). It is well said that to make a mountain out of a molehill, the molehill shall have to exist primarily. A Court of law, being mindful of such distinction is duty bound to disseminate ‘truth’ from ‘falsehood’ and sift the grain from the chaff in case of exaggerations. It is only in a case where the grain and the chaff are so inextricably intertwined that in their separation 15 no real evidence survives, that the whole evidence can be discarded.   25. Learned State counsel has rightly relied on  Gangadhar Behera   to contend that even in cases where a major portion of the (Supra) evidence is found deficient, if the residue is sufficient to prove the guilt of the accused, conviction can be based on it. This Court in   Hari 16 Chand v. State of Delhi  held that: “24. …So far as this contention is concerned it must be kept in

15  Sucha Singh v. State of Punjab, (2003) 7 SCC 643, ¶ 18.  16  (1996) 9 SCC 112.  Page  | 19 a criminal trial especially in a case of eyewitnesses the

and the court has to make efforts to sift the grain from

to have exaggerated in his evidence at the stage of trial and has tried to involve many more accused and if that part   of   the   evidence   is   not   found   acceptable   the remaining part of evidence has to be scrutinised with care   and  the  court   must   try   to   see   whether   the acceptable part of the evidence gets corroborated from other evidence on record so that the acceptable part can

(emphasis supplied) 26. There is no gainsaid that homicidal deaths cannot be left to . The Court in their quest to reach the truth ought to judicium dei make earnest efforts to extract gold out of the heap of black sand. The solemn duty is to dig out the authenticity. It is only when the Court, despite its best efforts, fails to reach a firm conclusion that the benefit of doubt is extended.  27. An eye­witness is always preferred to others. The statements of P.W.1, P.W.11 and P.W.12 are, therefore, to be analysed accordingly, while being mindful of the difference between exaggeration and falsity. We   find   that   the   truth   can   be   effortlessly   extracted   from   their statements.   The   trial   Court   apparently   fell   in   grave   error   and overlooked the credible and consistent evidence while proceeding with Page  | 20 a baseless premise that the exaggerated statements made by the eye­ witnesses belie their version. 28. As regard to the appellants’ contention that an appellate Court is not justified  in  reversing  the  trial  Court’s  judgment   unless  it  was found to be “perverse”, it is important to point out that in the instant case, the trial Court being overwhelmed by many contradictions failed to identify and appreciate material admissible evidence against the appellants. The trial Court misdirected itself to wrong conclusions. 17 Suffice it to cite   where this Court observed Babu v. State of Kerala that: “12. …While dealing with a judgment of acquittal, the appellate court has to consider the entire evidence on record, so as to arrive at a finding as to whether the views of the trial court were   perverse   or   otherwise   unsustainable.   The   appellate court   is   entitled   to  consider  whether  in  arriving  at   a finding of fact, the trial court had failed to take into consideration admissible evidence and/or had taken into consideration the evidence brought on record contrary to law …” (emphasis supplied) 29. There are numerous later decisions (including  Aruvelu v. State 18   and (supra), Triveni Rubber & Plastics v. CCE    Basalingappa v. 17   (2010) 9 SCC 189.  18  1994 Supp (3) SCC 665, ¶ 3.  Page  | 21 19 )   where   this   Court   has   firmly   held   that   a   finding Mudibasappa contrary to the evidence is “perverse”. The finding of the trial Court in ignorance   of   the   relevant   material   on   record   was   undoubtedly “perverse” and ripe for interference from the High Court.  30. While testing the ‘possibility’ of the conclusion drawn by the trial Court, it has to be kept in mind that neither is there a reason on record nor have the appellants led any defence evidence to suggest as to why Netar Singh (P.W.1), his wife Meera Devi (P.W.11) or his father Beli Ram (P.W.12) would allow the real culprits to go scot­free   and instead   falsely   implicate   the   appellants   to   settle   scores   on   trivial issues. Rather, from the very beginning (FIR) till their last deposition, the   complainant   and   other   two   injured/eye   witnesses   have   been consistently accusing Budhi Singh for committing murder of Swari Devi and Achhar  Singh for grievously hurting Beli Ram. Their ocular version is duly corroborated by the medical evidence on record. This 20 Court in  Dalip Singh v. State of Punjab  opined that: “ 26…. Ordinarily,   a   close  relative   would   be   the  last   to screen the real culprit and falsely implicate an innocent person.   It is true, when feelings run high and there is personal cause for enmity, that there is a tendency to drag in an innocent person against whom a witness has 19  (2019) 5 SCC 418, ¶ 31. 20  AIR 1953 SC 364, ¶ 26.  Page  | 22 a grudge along with the guilty, but foundation must be laid   for   such   a   criticism   and   the   mere   fact   of relationship far from being a foundation is often a sure   However,   we   are   not   attempting   any guarantee   of   truth. sweeping generalisation. Each case must be judged on its own facts. Our observations are only made to combat what is so often   put   forward   in   cases   before   us   as   a   general   rule   of prudence. There is no such general rule. Each case must be limited to and be governed by its own facts.” (emphasis supplied)          T his decision has been usually followed by this Court in various 21 cases such as,   , Mohd. Rojali Ali v. State of Assam  Laltu Ghosh v. 22 23 State of West Bengal , Khurshid Ahmed v. State of J&K   and 24 Shanmugam v. State . 31. Coming   to  the  arguments  of  Learned  Senior   Counsel  for  the appellants that since the axe was recovered from a public place it should not have been held to be in the possession of Budhi Singh or that an axe was also recovered from Narinder Singh (with whom parity was   sought),   it   is   clear   from   the   facts   that   this   was   a   farming community   in   rural   Himachal   where   tools   like   axes   are   found   in everyone’s   homes.   The   argument   that   the   spot   of   incident   was doubtful as there was a blood trail outside the house as deposed by 21  (2019) 19 SCC 567, ¶ 14.  22  (2019) 15 SCC 344 ¶ 14.  23  (2018) 7 SCC 429, ¶ 29.  24  (2013) 12 SCC 765, ¶ 13.  Page  | 23 P.W.16 ­ ASI Jaisi Ram, carries no force. The presence of random blood   marks   elsewhere   could   not   put   in   doubt   the   fact   that   the incident happened in the house of the complainant from where the same witness recovered sticks, blood­stained stone, glass splinters, pieces of wood and leftover food, etc. The fact that the ASI did not find it necessary or even material to investigate the blood marks shows that they had no legal impact on the investigative conclusions. It is pertinent to note that independent witness    P.W.14 ­ Lauhalu Ram also corroborated the recovery of broken pieces of the door, broken bulb,   stones,   blood­stained   soil   etc.   from   the   house   of   the complainant. 32. Non­examination of many alleged bystanders is well­explained as it   is   clear   from   the   facts   that   the   complainant’s   family   had   prior litigation with some people in the village and most of them had socially boycotted the victim’s family. The fact that nine persons who were initially accused in the FIR but not charge­sheeted subsequently, were not   arrayed   as   prosecution   witnesses   is   understandable.   It   is   not necessary   for   the   prosecution   to   examine   every   cited   or   possible witness.   So long as the prosecution case can withstand the test of proof   beyond   doubt,   non­examination   of   all   or   every   witness   is immaterial.  Page  | 24 25 33.  This Court in   was of the Sarwan Singh v. State of Punjab view that: “13.…The onus of proving the prosecution case rests entirely on the prosecution and it follows as a logical corollary that the prosecution has complete liberty to choose its witnesses if it is to prove its case. The court cannot compel the prosecution to examine one witness or the other as its witness. At the most, if a material witness is withheld, the court may draw an adverse inference   against   the   prosecution … The   law   is   well­settled that   the   prosecution   is   bound   to   produce   only   such witnesses   as   are   essential   for   unfolding   of   the   In   other   words,   before   an   adverse prosecution   narrative. inference   against   the   prosecution   can   be   drawn   it   must   be proved to the satisfaction of the court that the witnesses who had been withheld were eyewitnesses who had actually seen the occurrence and were therefore material to prove the case.  It is not necessary for the prosecution to multiply witnesses after witnesses on the same point; it is the quality rather than the quantity of the evidence that matters . In the instant case, the evidence of the eyewitnesses does not suffer from   any   infirmity   or   any   manifest   defect   on   its   intrinsic merit…” (emphasis supplied) 34. Similarly, the doubt cast on the actual time of death relying on P.W.3 ­ Dr. D.D. Rana’s statement does not inspire confidence as he besides stating that the time between the death and the post­mortem was ‘within 10 hours’, has also deposed that the time between the 25  (1976) 4 SCC 369, ¶ 13.  Page  | 25 death of Swari Devi and the injury was ‘within 5­10 minutes’, thereby supporting the prosecution witnesses who deposed that she died on the spot owing to the injuries.  35. Coming to the case of Narinder Singh, whose acquittal has been upheld by the High Court also, it is imperative to point out that the FIR, though not an encyclopedia of the entire incident, is the most spontaneous   account   of   it.   It   is   very   hard   to   believe   that   the complainant who walked seven hours overnight to reach the police station to record his account of the incident would forget to mention a fatal attack with a deadly weapon on his deceased mother by Narinder Singh as well. Such a major omission on the complainant’s part is very material to contradict his testimony in Court with regard to his belated allegations against Narinder Singh. The medical evidence has also not substantiated such allegations against Narinder Singh. The High Court has only acted on consistent and corroborated evidence against   Budhi   Singh   and   Achhar   Singh   which   was   conspicuously missing in the case of Narinder Singh.  36. Likewise, the contention relying on P.W.11’s statement that the police could not have arrived before the FIR was filed does not defeat the case of the prosecution as it is a minor contradiction considering that P.W.16 ­ ASI Jaisi Ram has deposed that he reached the house of the complainant at 1PM on 24.02.1996. The argument that there was Page  | 26 no reason for Budhi Singh to start a fight with his neighbours on the day of his daughter’s wedding also does not help the appellants. The High Court has specifically pointed out that his daughter’s wedding was solemnized two days prior to the date of the incident and there is no credible evidence as to whether a wedding function was underway at   the   relevant   time.   Even   Budhi   Singh   has   not   said   so   in   his statement under Section 313 CrPC. 37. In light of the above discussion and upon an in­depth reading of the trial Court and High Court records, we are convinced that the High Court was merited to interfere with the perverse findings of the trial Court and has prevented miscarriage of justice by separating grain from the husks leading to the conviction of the appellants.     CONCLUSION:   38. For the above­stated reasons, the appeals are dismissed. Achhar Singh’s conviction under Sections 452, 326 and 323 IPC and Budhi Singh’s  conviction under Sections 302 and 452 IPC by the High Court Page  | 27 are   maintained.  Their  bail   bonds   are   cancelled  and   they  are directed to undergo the remainder of their sentence. ……………………….. CJI.   ………………………… J. (SURYA KANT) …………………………. J. (ANIRUDDHA BOSE) NEW DELHI DATED : 07.05.2021 Page  | 28