VINEET KUMAR CHAUHAN vs. STATE OF U.P.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (crl.) 35 of 2006 PETITIONER: VINEET KUMAR CHAUHAN RESPONDENT: STATE OF U.P DATE OF JUDGMENT: 14/12/2007 BENCH: P.P. NAOLEKAR & D.K. JAIN JUDGMENT: J U D G M E N T D.K. JAIN, J.: 1. This appeal under Section 2(a) of the Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 has been preferred against the judgment of the High Court of Judicature at Allahabad in Government Appeal No. 415 of 2000. By the impugned judgment, the appeal filed by the State of Uttar Pradesh has been allowed and the appellant Vineet Kumar Chauhan has been convicted under Section 302 of the Indian Penal Code, (\021IPC\022 for short) for causing the murder of Smt. Premwati. He has been sentenced to suffer imprisonment for life. 2. The genesis of the prosecution case, in brief, was that on 13.10.1993 at about 11.50 a.m., one Sri Krishna Sharma (P.W.1), husband of the deceased, lodged an F.I.R. with the police station Majhola, District Moradabad to the effect that on that day, at about 9.45 a.m., when he alongwith his wife and children was watching television, the appellant who was living opposite their house and was a cable operator along with his servant Dharamveer, came to their house and tried to persuade his son-Ravindra Sharma (P.W.2) to take a cable connection from them. Not being interested in the cable connection, they declined the request of the appellant whereupon an altercation took place between the appellant and P.W.2. The complainant and his wife intervened and asked the appellant to leave their house. The appellant went to his house, brought out the licensed revolver of his father and opened indiscriminate firing towards complainant\022s house from the door of his house. Some bullets hit the door of the house of Sri Krishna Sharma and while his wife, the victim, was closing the door, one of the bullets hit her in the jaw. Sri Krishna Sharma brought his injured wife to the hospital for treatment and thereafter lodged the F.I.R. 3. The victim was examined by Dr. Jagmal Singh, P.W.4. The following injuries were found on her person: 1. Lacerated wound 1.5 cm. x .5 cm x not probed on face, left side over left mandible, 3 cm. below and outer to left angle of mouth. Advised x-ray of left side fact and left side neck. 2. Lacerated wound .5 cm x .5 cm x skin on left arm outer part, 4 cm. above left elbow. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 4. Both the injuries were found to be fresh. Injury No.1 was alleged to have been caused by firearm but final opinion was reserved to be given after the x-ray. Injury No.2 was caused by a blunt object. On x-ray being taken, a radio opaque shadow elongated was found in thoracic spine in dorsal region over T 5-6. 5. The victim remained under treatment and supervision of Dr. D.S. Ahlawat (P.W.5). On 15.10.1993, she was taken to Delhi for treatment. However, on 21.10.1993, she was again admitted in Moradabad Hospital, where she developed bedsores. Smt. Premwati ultimately died on 25.3.1994. As per the autopsy conducted by Dr. S.P. Singh (P.W.7) on 25.3.1994, the ante-mortem injuries were mainly deep bedsores on various parts of the body and one old healed scar, size 1.2 cm x .5 cut, on the left face at the chin 2.5 cm. away from medium plank thoracic spine. On internal examination, the doctor recovered a metallic bullet from her spinal cord, which had caused extensive damage in thoracic spine and paralysis in half of the body. The cause of death was opined to be septicemia and toxemia due to bedsores. After investigations, charge sheet under Sections 452 and 307 was filed against the appellant and his father. However, charges were framed against them under Sections 302 and 307 IPC. 6. In support of the case, the prosecution examined seven witnesses, including Sri Krishna Sharma (P.W.1) and Ravindra Sharma (P.W.2), who claimed to be the eye- witnesses. As per testimony of P.W.5, the deceased had suffered paralysis in both her legs due to bullet injury sustained in the spinal cord. The Trial Court found the evidence to be insufficient to warrant conviction of both the accused. Doubting the presence of P.W.1-Sri Krishna Sharma and P.W.2-Ravindra Sharma at the spot and inter-alia, observing that from the report of the Ballistic Expert it could not be established that the lead (from part of the bullet) recovered from the spot pertained to a shot fired from revolver recovered from the house of the accused-Vineet Kumar and that deceased had actually died of septicemia and toxemia owing to bedsores, as she was not properly advised and attended to while she was admitted in hospital and death was attributable to the negligence and bedsore, the Trial Court directed their acquittal. 7. On appeal by the State, the High Court affirmed the acquittal of Dharamveer. Insofar as the case of the appellant was concerned, the High Court found the ocular evidence qua him to be perfectly in harmony with the medical evidence. Concluding that the appellant did commit the offence of murder, as noted above, the High Court convicted him under Section 302 I.P.C. It is this conviction and sentence which has been challenged in this appeal. 8. Mr. Sushil Kumar, learned senior counsel appearing on behalf of the appellant assailed the conviction of the appellant mainly on the ground that apart from the fact that the Ballistic Report casts a serious doubt that the distorted bullet allegedly recovered from the spot came out of the seized revolver, it was also obligatory on the part of the prosecution to send the bullet, allegedly recovered from the body of the deceased, for being examined by the Ballistic Expert, so as to connect the recovered licensed revolver of the appellant\022s father with the crime. It was submitted that since it was a positive http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 case of the prosecution that the bullet which had hit the deceased was fired from the seized revolver, omission to send the bullet for ballistic examination is a serious infirmity in the prosecution case, which assumes still greater significance because of Ballistic Report, which does not even establish that the remnants of the bullet (lead), recovered from the place of incident, was of the bullet fired from the revolver allegedly used by the appellant. In support, strong reliance is placed on the decision of this Court in Mohinder Singh Vs. The State , wherein it was observed that in a case where death is due to injuries or wounds caused by a lethal weapon, it has always been considered to be the duty of the prosecution to prove by expert evidence that it was likely or at least possible for the injuries to have been caused with the weapon with which and in the manner in which they are alleged to have been caused. Reference is also made to another decision of this Court in State of M.P. Vs. Surpa , expressing a similar view. Learned counsel has also contended that all through the case of the prosecution was that the accused was firing towards the house of the deceased without aiming at any person and the bullet hit the deceased accidentally when she was closing the door of the house. It is urged that in case the appellant had any intention to commit the murder of the deceased or any member of her family, he would have gone to their house and shot them. It is argued that even if the occurrence is admitted to have taken place in the manner alleged, the appellant cannot be held guilty for the commission of offence punishable under Section 302 IPC. It is asserted that the occurrence having taken place without pre-meditation, in the heat of the passion upon a sudden quarrel, the appellant is entitled to the benefit of Exception 4 of Section 300 IPC. 9. Learned counsel for the State, on the other hand, supported the view taken by the High Court. 10. It cannot be laid down as a general proposition that in every case where a firearm is allegedly used by an accused person, the prosecution must lead the evidence of a Ballistic Expert to prove the charge, irrespective of the quality of the direct evidence available on record. It needs little emphasis that where direct evidence is of such an unimpeachable character, and the nature of injuries, disclosed by post-mortem notes is consistent with the direct evidence, the examination of Ballistic Expert may not be regarded as essential. However, where direct evidence is not available or that there is some doubt as to whether the injuries could or could not have been caused by a particular weapon, examination of an expert would be desirable to cure an apparent inconsistency or for the purpose of corroboration of oral evidence. (See: Gurcharan Singh Vs. State of Punjab ) 11. In Mohinder Singh\022s case (supra) on which strong reliance is placed on behalf of the appellant, this Court has held that, where the prosecution case was that the accused shot the deceased with a gun, but it appeared likely that the injuries on the deceased were inflicted by a rifle and there was no evidence of a duly qualified expert to prove that the injuries were caused by a gun, and the nature of the injuries was also such that the shots must have been fired by more than one person and not by one person only, and the prosecution had no evidence to show that another person also shot, and the oral evidence was of witnesses who were not disinterested, the failure to examine an expert would be a serious infirmity http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 in the prosecution case. It is plain that these observations were made in a case where the prosecution evidence was suffering from serious infirmities. Thus, in determining the effect of these observations, the facts in respect of which these observations came to be made cannot be lost sight of. The said case therefore, cannot be held to lay down an inflexible rule that in every case where an accused person is charged with murder caused by a lethal weapon, the prosecution case can succeed in proving the charge only if Ballistic Expert is examined. In what cases, the examination of a Ballistic Expert is essential for the proof of the prosecution case, must depend upon the facts and circumstances of each case. 12. In the instant case, having regard to the ocular evidence adduced by the prosecution, there is no reason to discard the prosecution theory that the injury as a result whereof Smt. Premwati suffered complete paralysis of both the lower limbs etc. was caused by a bullet fired from a revolver. The nature of the injury as proved by Dr. P.S. Ahlawat (P.W.5), under whose treatment the deceased remained at Moradabad and Dr. S.P. Singh (P.W.7), who had conducted the post-mortem examination is wholly consistent with the prosecution version. It is clear that the bullet recovered by P.W.7 at the time of post-mortem of the victim had traversed to thoracic spine through the neck from the face near the angle of the jaw, hitting the fifth thoracic vertebra, badly damaging the underlying spinal cord. We are therefore, of the view that on the facts of the present case, the absence of Ballistic Expert\022s evidence is not fatal to the case of the prosecution, notwithstanding the fact that the Forensic Science Laboratory, in its report dated 18.2.1991, had not expressed a definite opinion about the bullet recovered from the place of occurrence. 13. Insofar as the testimonies of P.W.1 and P.W.2, the two star witnesses of the prosecution, are concerned, from the impugned judgment, it is manifest that the High Court, on analysis of their statements, has found these to be trustworthy. The High Court has observed that testimony of these two natural witnesses is of sterling character with no holes whatsoever. Based on this evidence, the High Court has found that it was the appellant who had opened fire from the revolver from his door, one of which had hit the victim, who had come to close the main door of her house. Nothing has been shown to us so as to warrant interference with the said finding recorded by the High Court. Therefore, in the context of this unimpeachable evidence, it stands proved that the appellant had gone to the house of the deceased; some unsavoury incident took place there; he returned to his house in a huff; took out the revolver of his father and fired shots towards the house of the deceased; one of the bullets hit the deceased and the same proved to be fatal. Having bestowed our anxious consideration to the evidence on record, in particular the testimony of P.W.1 and P.W. 2, we are of the opinion that the High Court was correct in coming to the conclusion that the appellant was responsible for causing the fatal injury to the deceased. We are also in agreement with the High Court that though as per the post-mortem report the deceased died of septicemia and toxemia because of bedsores, the basic cause of her death was the bullet injury caused to her by the appellant. 14. However, the next question for consideration is whether the offence established by the prosecution http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 against the appellant is \023murder\024 \026 as held by the High Court or \023culpable homicide not amounting to murder\024 \026 as contended on behalf of the appellant? 15. The academic distinction between \023murder\024 and \023culpable homicide not amounting to murder\024 has been vividly brought out by this Court in State of Andhra Pradesh Vs. Rayavarapu Punnayya and Another . It has been observed that the safest way of approach to the interpretation and application of Sections 299 and 300 IPC is to keep in focus the key words used in various clauses of the said Sections. Minutely comparing each of the clauses of Sections 299 and 300 IPC and drawing support from the decisions of this Court in Virsa Singh Vs. State of Punjab and Rajwant Vs. State of Kerala , speaking for the Court, R.S. Sarkaria, J. neatly brought out the points of distinction between the two offences, which have been time and again reiterated. Having done so, the court said that whenever a Court is confronted with the question whether the offence is \021murder\022 or \021culpable homicide not amounting to murder\022, on the facts of a case, it will be convenient for it to approach the problem in three stages. The question to be considered at the first stage would be, whether the accused has done an act by doing which he has caused the death of another. Proof of such causal connection between the act of the accused and the death, leads to the second stage for considering whether that act of the accused amounts to \023culpable homicide\024 as defined in Section 299. If the answer to this question is prima facie found in the affirmative, the stage for considering the operation of Section 300, Penal Code, is reached. This is the stage at which the court should determine whether the facts proved by the prosecution bring the case within the ambit of any of the four clauses of the definition of \021murder\022 contained in Section 300. If the answer to this question is in the negative the offence would be \021culpable homicide not amounting to murder\022, punishable under the first or the second part of Section 304, depending, respectively, on whether the second or the third clause of Section 299 is applicable. If this question is found in the positive, but the case comes within any of the exceptions enumerated in Section 300, the offence would still be \021culpable homicide not amounting to murder\022, punishable under the first part of Section 304, Penal Code. It was, however, clarified that these were only broad guidelines to facilitate the task of the Court and not cast iron imperative. 16. Reverting to the facts in hand, as noted above, it stands proved that there being a direct causal connection between the hitting of the bullet, fired by the appellant, to the deceased and her death, the death of the deceased was caused by the appellant. However, having regard to the circumstances, briefly enumerated above, particularly the manner in which the appellant fired the shots, in our view, the appellant could not be attributed the mens rea requisite for bringing the case under clause (3) of Section 300 IPC. Concededly, there was no enmity between the parties and there is no allegation of the prosecution that before the occurrence, the appellant had pre-meditated the crime of murder. We are inclined to think that having faced some sort of hostile attitude from the family of the deceased over the cable connection, a sudden quarrel took place between the appellant and the son of the deceased, on account of heat of passion, the appellant went home; took out his father\022s revolver and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 started firing indiscriminately, and unfortunately one of the bullets hit the deceased on her chin. At the most, it can be said that he had the knowledge that the use of revolver was likely to cause death and, as such, the present case would fall within the third clause of Section 299 IPC. Thus, in our opinion, the offence committed by the appellant was only \023culpable homicide not amounting to murder\024. Under these circumstances, we are inclined to bring down the offence from first degree \023murder\024 to \023culpable homicide not amounting to murder\024, punishable under the second part of Section 304 IPC. 17. Consequently, we partly allow the appeal; set aside the conviction of the appellant under Section 302 IPC and instead convict him under Section 304 Part II IPC. The sentence of rigorous imprisonment for five years would meet the ends of justice.