ASHOK KUMAR CHAUDHARY vs. STATE OF BIHAR

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (crl.) 798 of 2008 PETITIONER: ASHOK KUMAR CHAUDHARY & ORS. RESPONDENT: STATE OF BIHAR DATE OF JUDGMENT: 05/05/2008 BENCH: C.K. THAKKER & D.K. JAIN JUDGMENT: J U D G M E N T Arising out of S.L.P. (Criminal) No.4979 of 2007 REPORTABLE D.K. JAIN, J.: Leave granted. 2. The three appellants in this appeal, namely, Ashok Kumar Chaudhary, Kailash Chaudhary and Baiju Chaudhary (hereinafter referred to as appellants A-1 to A-3 respectively) arrayed as accused Nos.1, 3 and 2 respectively in the charge-sheet, faced trial in Sessions Trial Case No. 187 of 1989, for having committed offences punishable under Sections 324 and 307 read with Section 34 of the Indian Penal Code, 1860 (for short the I.P.C.). The trial court found appellants A-1 and A-3 guilty of offence under Section 324 I.P.C. and sentenced them to undergo rigorous imprisonment for two months each. However, appellant, A-2 was found guilty of offence under Section 307 I.P.C. and was sentenced to undergo rigorous imprisonment for three years. All the three convicts preferred common appeal to the High Court of Judicature at Patna. The High Court upheld the decision of the trial court, which has resulted in the present appeal. 3. The case of the prosecution in brief was that on 17th July, 1988 at about 6 p.m. the informant (PW-5) along with Bijoy Kumar Sanyal, Hardeo Chaudhary and Kishan Singh had gone to Dharampur Haat (Market) to make some purchases. They saw the appellants dragging a person out of the Haat towards the road. They along with some other bystanders raised halla (shouting), whereupon the informant and others reached the spot and tried to rescue the victim, who turned out to be the son of the said Hardeo Chaudhary. Meanwhile, appellant, A-3 who was carrying a Hasua and appellants, A-1 and A-2 who were carrying daggers assaulted the informant and other persons. They were badly injured. Hardeo Chaudhary sustained injuries in his abdomen whereas Bijoy Kumar Sanyal sustained dagger injuries in his chest and thigh and Kishan Singh sustained injuries on his head. The motive of occurrence was given as previous enmity. 4. Fardbeyan of the informant was recorded by the A.S.I. of Pirbahore police station and was forwarded on the next http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 day to the officer incharge of Bidupur police station within whose jurisdiction the occurrence had taken place. On the basis of the fardbeyan, a formal F.I.R. was registered. After completion of investigation, charge- sheet was submitted against the appellants under Sections 324, 307 read with Section 34 I.P.C. 5. Out of the total nine witnesses examined by the prosecution to establish its case, five were the persons who had been injured in the assault. Relying on the testimony of the injured witnesses, the trial court convicted the appellants for the offences aforenoted. As noted above, conviction and sentences awarded to the appellants have been affirmed by the High Court. 6. Mr. P.N. Lekhi, learned senior counsel appearing for the appellants has assailed the convictions on a number of grounds. Firstly, it is submitted that the incident having taken place at a public place in the evening, the prosecution ought to have examined some independent witnesses. Having failed to do so, the evidence of PW-4 and PW-5 should be discarded as being closely related to the victim \026 Ajay Kumar, they were "highly interested" and prone to falsely implicate the appellants, particularly when PW-4 was also involved in civil and criminal litigation with one of the appellants’ herein. 7. We are not impressed with the argument. Though it is true that the incident having taken place near the market around 6 p.m. on 17th July, 1988, the prosecution should have attempted to secure public witnesses who had witnessed the incident, but at the same time one cannot lose sight of the ground realities that the members of the public are generally insensitive and reluctant to come forward to report and depose about the crime even though it is committed in their presence. In our opinion, even otherwise it will be erroneous to lay down as a rule of universal application that non examination of a public witness by itself gives rise to an adverse inference against the prosecution or that the testimony of a relative of the victim, which is otherwise credit-worthy, cannot be relied upon unless corroborated by public witnesses. Insofar as the question of credit-worthiness of the evidence of relatives of the victim is concerned, it is well settled that though the Court has to scrutinize such evidence with greater care and caution but such evidence cannot be discarded on the sole ground of their interest in the prosecution. The relationship per se does not affect the credibility of a witness. Merely because a witness happens to be a relative of the victim of the crime, he/she cannot be characterized as an "interested" witness. It is trite that the term "interested" postulates that the person concerned has some direct or indirect interest in seeing that the accused is somehow or the other convicted either because he had some animus with the accused or for some other oblique motive. 8. In Dalip Singh Vs. State of Punjab , this Court had the occasion to deal with the question as to whether a relative is per se an "interested" witness. Dispelling the general impression that relatives were not independent witnesses, speaking for the Court, Vivian Bose, J., observed thus: "A witness is normally to be considered independent unless he or she springs from sources which are likely to be tainted and that usually means unless the witness has cause, such as enmity against the accused, to wish to implicate http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 him falsely. 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 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 guarantee of truth." 9. In Masalti Vs. State of U.P. ., a four-Judge Bench of this Court had observed that though the evidence of an interested or partisan witness has to be weighed by the Court very carefully but it would be unreasonable to contend that evidence given by a witness should be discarded only on the ground that it is evidence of a partisan or interested witness. The mechanical rejection of such evidence on the sole ground that it is partisan would invariably lead to failure of justice. (Also see: Guli Chand & Ors. Vs. State of Rajasthan and State of Punjab Vs. Jagir Singh, Baljit Singh & Karam Singh ). 10. To the same effect is the decision in Rizan & Anr. Vs. State of Chhatisgarh, through The Chief Secretary, Govt. of Chhattisgarh, Raipur, Chhattisgarh , wherein this Court has observed that relationship is not a factor to affect credibility of a witness. It is more often than not a relation would not conceal the actual culprit and make allegations against the innocent person. Foundation has to be laid if plea of false implication is made. In such cases, the Court has to adopt a careful approach and analyse evidence to find out whether it is cogent and credible. 11. Very recently in Namdeo Vs. State of Maharashtra , one of us (C.K. Thakker, J.) has said that a close relative cannot be characterized as an "interested" witness. He is a natural witness. His evidence, however, must be scrutinised carefully. If on such scrutiny, his evidence is found to be intrinsically reliable, inherently probable and wholly trustworthy, conviction can be based on the ’sole’ testimony of such witness. Close relationship of witness with the deceased or victim is no ground to reject his evidence. On the contrary, close relative of the deceased would normally be most reluctant to spare the real culprit and falsely implicate an innocent one. 12. In the instant case, as noted above, out of the nine witnesses examined by the prosecution, five are injured witnesses, which include PW-2\027Ajay Kumar, the main victim, who was dragged and assaulted in the first instance and his father, PW-4\027Hardeo Chaudhary, who was also stabbed. Neither their testimony nor the evidence of other three injured witnesses gives an indication that any of the witnesses, whose testimony has been relied upon by the trial court and the High Court, bore any animus against the appellants. It is true that in the cross-examination, an attempt was made to cast a doubt that on account of an old case filed by the appellant No.1\027Ashok against PW-4, the said witness was deposing against the appellants but in the light of the graphic details of the incident given by the said witness, who had also sustained serious injuries in the stomach, there was no reason for the Courts below to http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 disbelieve the evidence of PW-4. Similarly, PW-5, who, in his cross-examination had divulged that appellant Kailash Chaudhary was his brother by gotra, was also injured, had been cross-examined at length, but nothing could be elicited to show that he had any animosity towards the appellants or to discredit his deposition in support of the prosecution. The Trial Court as well as the High Court have found the evidence of all these witnesses to be trustworthy and reliable, and it has been recorded that their evidence inspires confidence and stands corroborated by the medical evidence. The Trial Court has also taken note of some minor variation in the timing of the occurrence, which has also been highlighted before us by learned counsel for the appellants, and has held that negligible variation of half an hour between the testimony of PW-1 to PW-5, wherein all of them have given the time of occurrence either at about 5.30 P.M. or between 5-6 P.M. (PW-5) and the evidence of PW-8, wherein the time of occurrence has been given as 5.00 P.M. hardly affects the prosecution case. In view of consistent evidence that has come on record, it cannot be said that non-examination of pubic witness makes the case of the prosecution untrustworthy or that the courts below have committed any legal infirmity in relying upon the testimony of the injured witnesses. It is the quality and not the quantity of evidence which matters. 13. It was then contended by learned counsel for the appellants that there was inordinate delay of five days in lodging the F.I.R., which is fatal to the prosecution case. 14. It is trite that mere delay in lodging the first information report is not by itself fatal to the case of the prosecution. Nevertheless, it is a relevant factor of which the Court is obliged to take notice and examine whether any explanation for the delay has been offered and if offered, whether it is satisfactory or not. If no satisfactory explanation is forthcoming, an adverse inference may be drawn against the prosecution. However, in the event, the delay is properly and satisfactorily explained; the prosecution case cannot be thrown out merely on the ground of delay in lodging the F.I.R. Obviously, the explanation has to be considered in the light of the totality of the facts and circumstances of the case. 15. On this aspect, in State of H.P. Vs. Gian Chand , a three-Judge Bench of this Court had observed thus: "Delay in lodging the FIR cannot be used as a ritualistic formula for doubting the prosecution case and discarding the same solely on the ground of delay in lodging the first information report. Delay has the effect of putting the court on its guard to search if any explanation has been offered for the delay, and if offered, whether it is satisfactory or not. If the prosecution fails to satisfactorily explain the delay and there is a possibility of embellishment in the prosecution version on account of such delay, the delay would be fatal to the prosecution. However, if the delay is explained to the satisfaction of the court, the delay cannot by itself be a ground for disbelieving and discarding the entire prosecution case." 16. More recently in Ramdas & Ors. Vs. State of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 Maharashtra it has been observed that the question whether the delay in lodging the report adversely affects the case of the prosecution has to be considered in the light of the totality of the evidence. This is a matter of appreciation of evidence. There may be cases where there is direct evidence to explain the delay. Even in the absence of direct explanation, there may be host of circumstances appearing on record which may provide reasonable explanation for the delay. 17. In the present case, PW-5\027Laxmi Chaudhary promptly gave his fardbeyan to the police on the very next day, i.e. 18th July, 1988 in the hospital at Patna. The fardbeyan was forwarded by the police to the concerned police station the same day and on the basis thereof, the formal F.I.R. was registered on 22nd July, 1988. Though there is no denying the fact that there was delay in registration of F.I.R. but it is nobody’s case that the F.I.R. was not in consonance with the fardbeyan and it was embellished in any manner. The courts below have found that in the light of the surrounding circumstances and the fact that the concerned police station was about 12 kms. away from the place of occurrence, the delay has been satisfactorily explained and, therefore, it cannot be said that the courts below have committed an error in accepting the explanation for the delay. The contention raised by the learned counsel for the appellants is, thus, rejected. 18. It was then contended by learned counsel for the appellants that the evidence of two doctors, namely, Krishna Nand Singh (PW-6) and Dr. R.K. Agrawal (PW-7) who had examined Hardeo Chaudhary cast a doubt on the kind of the weapon used for assault. It is pointed out that in their respective depositions both the doctors have opined that the injuries were caused by a sharp cutting weapon like "chhura", whereas in his fardbeyan PW-5 had stated that appellant Kailash Chaudhary had taken out "Hasua" and started inflicting injuries. It was urged that this discrepancy falsifies the case of the prosecution. 19. We do not find much substance in the contention. In our view, insofar as the nature of injuries caused to Hardeo Chaudhary is concerned, the evidence of both the doctors is consistent. Both of them have deposed that injuries had been caused by "sharp cutting weapon such as chhura". In our view, when the injuries, the time and place of occurrence stand proved, the said variation in fardbeyan fades into insignificance and cannot be held to be fatal to the case of the prosecution. 20. Thus, on the basis of the evidence of the witnesses, the High Court has concurred with the findings of the Trial Court that the prosecution has succeeded in bringing home the offences, the appellants were charged with. Nothing substantial has been shown to persuade us to interfere with the conviction of the appellants. 21. Lastly, it was pleaded by Mr. Lekhi that the sentence awarded to the appellants, particularly appellant No.2 \026 Kailash Chaudhary who is an old person of about 81 years of age and has already undergone five months rigorous imprisonment, may be reduced. Having regard to the facts and circumstances of the case and bearing in mind the fact that the subject incident had taken place almost two decades ago, we are of the view that it is a fit case where sentences awarded to the appellants deserve to be reduced. 22. Accordingly, the appeal is partly allowed to the extent indicated above. The order of conviction passed against http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 all the appellants is maintained. However, the sentence of two months rigorous imprisonment awarded to appellants No.1 and 3 is set aside and instead they are sentenced to pay a fine of Rs.20,000/- each within six weeks from today, failing which they will undergo rigorous imprisonment for a period of one month. Similarly, the sentence of three years rigorous imprisonment awarded by the Trial Court to appellant \026 Kailash Chaudhary is reduced to one year rigorous imprisonment. He shall also be liable to pay a fine of Rs.20,000/- within six weeks from today and in default will undergo further rigorous imprisonment for a period of one month. The amount (s) of fine so recovered shall be paid in equal proportion, to Bijoy Kumar Sanyal, Kishan Singh, Hardeo Chaudhary and Laxmi Chaudhary, who all were injured in the incident.