YOGESH SINGH vs. MAHABEER SINGH .

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1482 OF 2013 YOGESH SINGH … APPELLANT(S) :Versus: MAHABEER SINGH & ORS. … RESPONDENT(S) J U D G M E N T Pinaki Chandra Ghose, J. 1. This appeal is directed against the judgment and order th dated 17 February, 2012 passed by the High Court of JUDGMENT Judicature at Allahabad in Criminal Appeal No.1734 of 1983, whereby the High Court acquitted the accused persons – respondents herein of the charges under Section 302 read with Section 149 of the Indian Penal Code. 2. The case of the prosecution is that on 26.06.1982 at about 8.00 A.M., the deceased Mohan Singh, who was a Page 1 2 resident of Village Garh Umrao, Tehsil Sadabad, District Mathura, U.P., after taking bath at the tube-well, was going to his house along with his minor daughter Lajjawati (PW-5). He

with him. The respondents Phal Singh and Mahabir Singh, along with other accused Om Prakash and Gopi Chand, were clearing the irrigation channel of their field; whereas respondents Raj Pal and Satya Pal were scrapping grass in their respective fields. Jaipal Singh and Om Prakash were engaged in plucking the Moong Pods from the field. When deceased Mohan Singh reached the ridge of the field of Om Prakash and Gopi Chand, Phal Singh and Jaipal Singh caught him by his hands whereas respondent Om Prakash came from JUDGMENT behind, put his arm around him and put him down on the ground. In the meantime, other accused persons also reached there. Then the accused Jaipal and Om Prakash caught hands of the deceased and accused Rajpal and Satyapal caught the legs of the deceased. Rajpal hit the deceased with a Ballam. Accused Mahabir Singh and Phal Singh severed the head of Page 2 3 the deceased Mohan Singh by hitting him with Phawara (Spade).

were sitting at the tube well of Bani Singh situated at a distance of around 150 yards from the place of incident. On hearing the cries of deceased Mohan Singh and Lajjawati (PW-5), the aforesaid witnesses rushed to the place of incident. In the meantime, accused Harcharan also arrived at the place of incident carrying his gun. In order to dissuade Kalyan Singh and Bani Singh, the accused respondents Phal Singh and Harcharan fired in the air. Then the accused persons tried to take away the body of deceased Mohan Singh by dragging it JUDGMENT for some distance. But due to the hue and cry raised by the eye-witnesses, the accused fled away from the place of incident. Thereafter, Kalyan Singh (PW-1) went to Police Station Sadabad with a written complaint of the incident, on the basis of which an FIR of the incident was lodged on the Page 3 4 same day at around 11.00 A.M. and Case Crime No.139 of 1982 was registered.

the place of the incident, and collected blood-stained soil and clothes of the deceased. In the evening, accused Harcharan was arrested and on the information given by him, a blood-stained Phawara (Spade) was recovered. All the articles recovered were sent for chemical examination. 5. Dr. K.C. Jain (PW-4) conduced the post-mortem examination of deceased Mohan Singh which disclosed that there were three ante mortem injuries present on the corpse of JUDGMENT Mohan Singh; head was severed from the body; and there was th th fracture on 6 and 7 vertebra. The doctor opined that the death was caused due to shock and hemorrhage due to above stated injuries. 6. After the investigation was complete, seven persons, namely, Mahabir Singh, Phal Singh, Jaipal Singh, Om Page 4 5 Prakash, Raj Pal, Satya Pal and Har Charan were challaned by the police and charge-sheet was submitted in Court. As the case was exclusively triable by the Court of Sessions, it was

Thereafter, charges were framed against all the accused persons vide order dated 16.12.1982, they were tried for the respective offences and after hearing the counsel for the prosecution and also the counsel for the accused, the learned Sessions Judge vide his order dated 26.07.1983, convicted six accused persons (respondents Nos.1 to 6 herein) for committing the offence under Section 302 read with Section 149 IPC and sentenced each of them to undergo rigorous imprisonment for life. They were also convicted severally under JUDGMENT Sections 147, 148 & 379 of IPC. The accused Har Charan was not found guilty of the offences punishable under Section 148 or Section 302/149 of IPC and hence he was acquitted. 7. Being aggrieved by the judgment of conviction passed by Page 5 6 the learned Sessions Judge, Mathura, the accused respondents preferred an appeal under Section 374 Cr.P.C., before the High Court of Judicature at Allahabad. The

passed in Criminal Appeal No.1734 of 1983, allowed the appeal filed by the accused respondents and acquitted them of the charges under Section 302 read with Section 149 of IPC. Hence, this appeal, by special leave, is filed before this Court by the son of the deceased challenging the judgment and order of acquittal passed by the High Court. 8. Respondent No.4 herein having died on 10.12.2012, as supported by the Death Certificate filed in this Court, this appeal abates as against respondent No.4. JUDGMENT 9. We have heard the learned counsel appearing for the appellant as also the learned counsel appearing for the respondents accused and perused the oral and documentary evidence on record. 10. The Trial Court convicted the accused relying upon the Page 6 7 successful establishment of the following facts by the prosecution:

recovery of the head of the deceased that had been severed from the trunk; (b) the place of occurrence vide recovery of personal articles of the deceased from the alleged place of occurrence as also blood stained earth from a pool of blood found at the alleged place of occurrence and the corresponding report of the Chemical Examiner and Serologist certifying it to be human blood; JUDGMENT (c) motive for the commission of the offence; (d) the time and manner of occurrence of the incident from the evidence of PW1, PW2 and PW 5 (eye witnesses) was not only credible but corroborated by each other and in turn stood corroborated by the medical evidence. 11. On the other hand, the High Court found that the Page 7 8 prosecution story was not reliable since the eye-witnesses were interested and other witnesses were inimical and had the motive to falsely implicate the accused persons. Further, their

was also doubted. It was further found that the aforesaid prosecution witnesses not only made false statements on the most material parts of the prosecution case, but were even otherwise not acceptable to a reasonable person. Moreover, the testimony of the formal witnesses was also found to be not trustworthy on account of serious lapses in recording of evidence, holding of inquest and dispatching of FIR to the nearest Magistrate leading to an inference as to its antedating. Resultantly, the accused persons were acquitted by the High JUDGMENT Court. 12. Before proceeding with an analysis of the various contentions raised by the parties or expressing opinion on the appreciation and findings of fact and law recorded by the courts below, we wish to reiterate the scope of interference by this Court in a criminal appeal against acquittal under Article Page 8 9 136 of the Constitution of India. 13. In Himachal Pradesh Administration Vs. Shri Om

follows: “In appeals against acquittal by special leave under Article 136, this Court has undoubted power to interfere with the findings of the fact, no distinction being made between judgments of acquittal and conviction though in the case of acquittals it will not be ordinarily interfere with the appreciation of evidence or on findings of fact unless the High Court “acts perversely or otherwise improperly.” 14. Further, in Ganga Kumar Srivastava Vs. State of Bihar , (2005) 6 SCC 211, this Court added one more ground, namely, JUDGMENT where the appreciation of evidence and finding is vitiated by any error of law of procedure or found contrary to the principles of natural justice, errors of record and misreading of the evidence. 15. It is a cardinal principle of criminal jurisprudence that the guilt of the accused must be proved beyond all reasonable Page 9 10 doubts. However, the burden on the prosecution is only to establish its case beyond all reasonable doubt and not all doubts. Here, it is worthwhile to reproduce the observations

Gopal and Anr. , (1988) 4 SCC 302: “25. … Doubts would be called reasonable if they are free from a zest for abstract speculation. Law cannot afford any favourite other than truth. To constitute reasonable doubt, it must be free from an overemotional response. Doubts must be actual and substantial doubts as to the guilt of the accused person arising from the evidence, or from the lack of it, as opposed to mere vague apprehensions. A reasonable doubt is not an imaginary, trivial or a merely possible doubt; but a fair doubt based upon reason and common sense. It must grow out of the evidence in the case. 26. The concept of probability, and the degrees of it, cannot obviously be expressed in terms of units to be mathematically enumerated as to how many of such units constitute proof beyond reasonable doubt. There is an unmistakable subjective element in the evaluation of the degrees of probability and the quantum of proof. Forensic probability must, in the last analysis, rest on a robust common sense and, ultimately on the trained intuitions of the judge. While the protection given by the criminal process to the accused persons is not to be eroded, at the same time, uninformed legitimization of trivialities would make a mockery of administration of criminal justice.” JUDGMENT Page 10 11 [ See also Krishnan Vs. State, (2003) 7 SCC 56; Valson and Anr. Vs. State of Kerala, (2008) 12 SCC 24 and Bhaskar Ramappa Madar and Ors. Vs. State of Karnataka, (2009) 11 SCC 690].

administration of justice in criminal cases is that if two views are possible on the evidence adduced in the case, one pointing to the guilt of the accused and the other to his innocence, the view which is favourable to the accused should be adopted. [Vide Kali Ram Vs. State of Himachal Pradesh, (1973) 2 SCC 808; State of Rajasthan Vs. Raja Ram , (2003) 8 SCC 180; Chandrappa & Ors. Vs. State of Karnataka , (2007) 4 SCC 415; Upendra Pradhan Vs. State of Orissa , (2015) 11 SCC 124 and Golbar Hussain & Ors. Vs. State of Assam and JUDGMENT Anr. , (2015) 11 SCC 242]. 17. However, the rule regarding the benefit of doubt does not warrant acquittal of the accused by resorting to surmises, conjectures or fanciful considerations, as has been held by this Court in the case of State of Punjab Vs. Jagir Singh, (1974) 3 SCC 277: Page 11 12

18. Similarly, in Shivaji Sahebrao Bobade & Anr. Vs. State of Maharashtra, (1973) 2 SCC 793, V.R. Krishna Iyer, J., stated thus: JUDGMENT “The cherished principles or golden thread of proof beyond reasonable doubt which runs through the web of our law should not be stretched morbidly to embrace every hunch, hesitancy and degree of doubt. The excessive solicitude reflected in the attitude that a thousand guilty men may go but one innocent martyr shall not suffer is a false dilemma. Only reasonable doubts belong to the accused. Otherwise any practical system of justice will then break down and lose credibility with the community.” Page 12 13 19. Keeping in mind the aforesaid position of law, we shall examine the arguments advanced and the evidence adduced

of the nature of offence alleged to have been committed by the respondents whether the findings of fact recorded by the High Court call for interference in the facts and circumstances of the case. 20. The learned counsel for the appellant has submitted that the High Court has erred in rejecting the evidence of PW1, PW2 and PW5 as also the formal witnesses by placing undue emphasis on minor/trivial issues not going to the root of the case. Per contra, the learned counsel for the respondents has JUDGMENT supported the reasoning of the High Court and has further sought to point out cracks in the prosecution story by alleging absence of immediate motive, recovery of weapon being false and fabricated, belated introduction of story of marriage, the factum of which could not be proved, non-production of independent witnesses, incongruence between the medical Page 13 14 evidence and prosecution story, non-establishment of ballam injury, failure to put material questions regarding marriage to the accused under Section 313 Cr.P.C. and finally the site

21. For the sake of convenience, we shall first examine the general position of law on the various issues that found favour with the High Court in recording the order of acquittal in favour of the accused and then address the specific findings of fact and law by the High Court. Testimony of Child Witnesses 22. It is well-settled that the evidence of a child witness must find adequate corroboration, before it is relied upon as the rule JUDGMENT of corroboration is of practical wisdom than of law. (See Prakash Vs. State of M.P., (1992) 4 SCC 225; Baby Kandayanathi Vs. State of Kerala, 1993 Supp (3) SCC 667; Raja Ram Yadav Vs. State of Bihar, (1996) 9 SCC 287; Dattu Ramrao Sakhare Vs. State of Maharashtra, (1997) 5 SCC 341; State of U.P. Vs. Ashok Page 14 15 Dixit & Anr., (2000) 3 SCC 70; Suryanarayana Vs. State Of Karnataka, (2001) 9 SCC 129).

is that evidence of a child witness must be evaluated more carefully and with greater circumspection because a child is susceptible to be swayed by what others tell him and thus a child witness is an easy prey to tutoring. [Vide Panchhi Vs. State of U.P. , (1998) 7 SCC 177]. Testimony of Interested/Inimical Witnesses 24. On the issue of appreciation of evidence of interested

= 1954 SCR 145, is one of the earliest cases on the point. In that case, it was held as follows: “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 him falsely. Ordinarily, a close relative would be the last to screen the real culprit and falsely implicate an Page 15 16

25. Similarly, in Piara Singh and Ors. Vs. State of Punjab , AIR 1977 SC 2274 = (1977) 4 SCC 452, this Court held: “It is well settled that the evidence of interested or inimical witnesses is to be scrutinised with care but cannot be rejected merely on the ground of being a partisan evidence. If on a perusal of the evidence the Court is satisfied that the evidence is creditworthy there is no bar in the Court relying on the said evidence.” 26. In Hari Obula Reddy and Ors. Vs. The State of Andhra JUDGMENT Pradesh, (1981) 3 SCC 675, a three-judge Bench of this Court observed: “.. it is well settled that interested evidence is not necessarily unreliable evidence. Even partisanship by itself is not a valid ground for discrediting or rejecting sworn testimony. Nor can it be laid down as an invariable rule that interested evidence can never form the basis of conviction unless corroborated to a material extent in material particulars by independent evidence. All that is Page 16 17

27. Again, in Ramashish Rai Vs. Jagdish Singh, (2005) 10 SCC 498, the following observations were made by this Court: “The requirement of law is that the testimony of inimical witnesses has to be considered with caution. If otherwise the witnesses are true and reliable their testimony cannot be thrown out on the threshold by branding them as inimical witnesses. By now, it is well-settled principle of law that enmity is a double-edged sword. It can be a ground for false implication. It also can be a ground for assault. Therefore, a duty is cast upon the court to examine the testimony of inimical witnesses with due caution and diligence.” JUDGMENT 28. A survey of the judicial pronouncements of this Court on this point leads to the inescapable conclusion that the evidence of a closely related witnesses is required to be carefully scrutinised and appreciated before any conclusion is made to rest upon it, regarding the convict/accused in a given case. Thus, the evidence cannot be disbelieved merely on the Page 17 18 ground that the witnesses are related to each other or to the deceased. In case the evidence has a ring of truth to it, is cogent, credible and trustworthy, it can, and certainly should,

318; State of U.P. Vs. Jagdeo Singh , (2003) 1 SCC 456; Bhagalool Lodh & Anr. Vs. State of U.P. , (2011) 13 SCC 206; Dahari & Ors. Vs. State of U. P., (2012) 10 SCC 256; Raju @ Balachandran & Ors. Vs. State of Tamil Nadu , (2012) 12 SCC 701; Gangabhavani Vs. Rayapati Venkat Reddy & Ors. , (2013) 15 SCC 298; Jodhan Vs. State of M.P. , (2015) 11 SCC 52). Discrepancies in Evidence JUDGMENT 29. It is well settled in law that the minor discrepancies are not to be given undue emphasis and the evidence is to be considered from the point of view of trustworthiness. The test is whether the same inspires confidence in the mind of the Court. If the evidence is incredible and cannot be accepted by the test of prudence, then it may create a dent in the prosecution version. If an omission or discrepancy goes to the Page 18 19 root of the matter and ushers in incongruities, the defence can take advantage of such inconsistencies. It needs no special emphasis to state that every omission cannot take place of a

inconsistencies or insignificant embellishments do not affect the core of the prosecution case and should not be taken to be a ground to reject the prosecution evidence. The omission should create a serious doubt about the truthfulness or creditworthiness of a witness. It is only the serious contradictions and omissions which materially affect the case of the prosecution but not every contradiction or omission. (See Rammi @ Rameshwar Vs. State of M.P. , (1999) 8 SCC 649; Leela Ram (dead) through Duli Chand Vs. State of JUDGMENT Haryana and Another , (1999) 9 SCC 525; Bihari Nath Goswami Vs. Shiv Kumar Singh & Ors. , (2004) 9 SCC 186; Vijay @ Chinee Vs. State of Madhya Pradesh , (2010) 8 SCC 191; Sampath Kumar Vs. Inspector of Police, Krishnagiri , (2012) 4 SCC 124; Shyamal Ghosh Vs. State of West Bengal , (2012) 7 SCC 646 and Mritunjoy Biswas Vs. Pranab @ Kuti Biswas and Anr. , (2013) 12 SCC 796). Page 19 20 Lapses in Investigation 30. In C. Muniappan and Others vs. State of Tamil Nadu ,

“There may be highly defective investigation in a case. However, it is to be examined as to whether there is any lapse by the IO and whether due to such lapse any benefit should be given to the accused. The law on this issue is well settled that the defect in the investigation by itself cannot be a ground for acquittal. If primacy is given to such designed or negligent investigations or to the omissions or lapses by perfunctory investigation, the faith and confidence of the people in the criminal justice administration would be eroded. Where there has been negligence on the part of the investigating agency or omissions, etc. which resulted in defective investigation, there is a legal obligation on the part of the court to examine the prosecution evidence dehors such lapses, carefully, to find out whether the said evidence is reliable or not and to what extent it is reliable and as to whether such lapses affected the object of finding out the truth. Therefore, the investigation is not the solitary area for judicial scrutiny in a criminal trial. The conclusion of the trial in the case cannot be allowed to depend solely on the probity of investigation.” JUDGMENT 31. In the present case, the High Court found that the Page 20 21 testimonies of the eye witnesses were not reliable. In this connection, the High Court noted that the very claim of the witnesses that on the fateful day, the deceased and his

the north of the village for any particular reason, did not carry any weight in view of the fact that the deceased used to reside in his self-contained shelter situated near the tube well which was far removed from the Village and where he used to retire each day before sunset. We are not inclined to endorse this finding of the High Court, particularly in light of the deposition of PW1 and PW5, who stated under oath that on the fateful day, the deceased and PW5 were going to another village via their village house. JUDGMENT 32. The High Court also noted that there was no reason for the deceased to go through the fields of the accused since there was a straight pathway for accessing the village from the tube-well. Moreover, the animosity between the informant and the accused persons was so deep that they had put restriction upon themselves not to trespass or pass through the fields of Page 21 22 their opponents. We are not in agreement with this observation of the High Court as well in the light of the categorical finding by the trial court that along the north also

that in either case the deceased while going from his tube-well to his house in the village, would necessarily have to pass through the fields of the accused. It has also been submitted by the counsel on behalf of the appellant that this was precisely the reason why the deceased used to retire to his separate citadel each day before sunset and carry his gun and cartridge-strip with him. 33. As far as the evidence of PW5 is concerned, the High Court found that it was illogical that the dress of a child who JUDGMENT was living with her parents in a different establishment would be kept in the custody of someone else who was living elsewhere, particularly in the light of the possessive attitude of children that urges them to cling to their most precious belongings. In this regard, it has been submitted by the counsel for the appellant that while the daily wears of PW5 Page 22 23 were kept at the tube-well, fancy clothes for occasions were kept at the village house. Be that as it may, we are not inclined to agree with this reasoning of the High Court.

psychoanalysis of the child witness (PW5), we wish to emphasize that she was not subjected to any cross-examination on this point and hence any form of conjecture on this point would be wholly improper on our part. However, the learned counsel for the respondents have submitted that PW5 was a tutored witness relying upon the fact that she had not taken a bath before leaving the house with her father to purportedly attend a marriage ceremony. We find that this contention is wholly frivolous having no material JUDGMENT bearing on the present case. 34. The learned counsel for the respondents has further sought to attack the testimony of this prosecution witness on the ground of delay in recording of her statement by the Investigating Officer. In support of this submission, learned counsel has relied upon the judgments of this Court in State Page 23 24 of U.P. Vs. Ashok Dixit and Anr. , (2000) 3 SCC 70; Vijaybhai Bhanabhai Patel Vs. Navnitbhai Patel & Ors. , (2004) 10 SCC 583; Jagjit Singh @ Jagga Vs. State of Punjab , (2005) 3 SCC

of the respondents since Vijaybhai Bhanabhai Patel Vs. Navnitbhai Patel & Ors. , (2004) 10 SCC 583, does not pertain to the case of a child witness and in State of U.P. Vs. Ashok Dixit and Anr. , (2000) 3 SCC 70, and Jagjit Singh @ Jagga Vs. State of Punjab , (2005) 3 SCC 689, delay in recording of evidence was not per se held to be fatal to the prosecution case but the testimony of the child witness in each case was found to be incredible on account of material contradictions and lack of independent corroboration. We find that this is not JUDGMENT the case here. In this context, we may note that the Trial Court has observed that PW5 was cross-examined on practically every detail of the prosecution story and her statement corroborated every part thereof. Moreover, the delay in recording of the statement of PW5 was not unexplained. It was rightly observed by the learned Trial Judge that the delay was on account of the fact that the Investigating Officer wanted to Page 24 25 assure himself of the veracity of her statement and hence, she was examined after she had time to recover from the shock of the incident and compose herself. Under these circumstances,

Cr.P.C. will not prejudice the prosecution. 35. Further, the High Court opined that when the bicycle was being kept regularly in the house of the deceased situated at the tube-well, it was very difficult to accept the explanation for the deceased to go to his village house. The High Court noted that this was reinforced by the fact that as per evidence of PW5, the brother-in-law of the deceased or the maternal uncle of PW5, namely, Ghanshyam was not in the village in the morning when the incident had occurred. However, we feel JUDGMENT that there appears to be some confusion on this point. According to the versions of PW1 and PW2, it was the brother-in-law of Rajvir (brother of the deceased), namely, Amar Singh who had visited the house of the deceased and had taken the bicycle of the deceased on the night prior to the date of the incident and that he was also present on the spot Page 25 26 at the time of the incident. Now, it is true that PW5 had stated in her deposition that “Mama” (maternal uncle) had taken the bicycle, it is quite probable that she meant to refer to Amar

brother of her mother). Hence, there is no conflict in the evidence of the eyewitnesses on this point. 36. A related contention raised on behalf of the respondents is that the story of marriage was introduced for the first time by the prosecution witnesses during trial and the same was not even proved. However, we must note the observations of the learned Trial Judge which were to the effect that the statements of the prosecution witnesses under Section 162 Cr.P.C. were conspicuously silent on this part, thereby JUDGMENT implying that the Investigating Officer did not care to inquire about it during investigation. Thus, in the light of the position of law examined above vis-à-vis effect of lapses in the investigation, we are not prepared to dispense with the accusation merely on this point especially when the Trial Court concluded that there was no material contradiction in Page 26 27 the statements of PW1 and PW5. 37. Another reason for which the High Court disbelieved the

with this conclusion of the High Court in the light of the judgment of this Court in Leela Ram Vs. State of Haryana , (1999) 9 SCC 525, wherein it was observed: “It is indeed necessary to note that one hardly comes across a witness whose evidence does not contain some exaggeration or embellishment – sometimes there could even be a deliberate attempt to offer embellishment and sometimes in their over anxiety they may give a slightly exaggerated account. The court can sift the chaff from the grain and find out the truth from the testimony of the witnesses. Total repulsion of the evidence is unnecessary. The evidence is to be considered from the point of view of trustworthiness. If this element is satisfied, it ought to inspire confidence in the mind of the court to accept the stated evidence though not however in the absence of the same.” JUDGMENT 38. Similarly, in Subal Ghorai and Ors. Vs. State of West Bengal , (2013) 4 SCC 607, this Court stated as follows: Page 27 28

fabrication. We find that these observations of the High Court JUDGMENT are not supported by the evidence on record inasmuch as the DW1 was himself not sanguine as to the correct date of receipt of the FIR in the present case. He simply stated that due to workload, the entry was made on 10.08.1982. Further, PW8 had stated in his deposition that PW9 must have spoken about the date and time of starting the Panchnama to be Page 28 29 recorded in the relevant column but he could not be certain in view of loud noise at the place of the incident at the relevant time. In any event, in the light of the position of law examined

show remissness on part of the investigating officer and should not be treated as fatal to the prosecution case, we are not inclined to disbelieve the prosecution story. 40. It has been consistently held by this Court through a catena of judicial decisions that although in terms of Section 157 Cr.P.C., the police officer concerned is required to forward a copy of the FIR to the Magistrate empowered to take cognizance of such offence, promptly and without undue delay, it cannot be laid down as a rule of universal application JUDGMENT that whenever there is some delay in sending the FIR to the Magistrate, the prosecution version becomes unreliable and the trial stands vitiated. When there is positive evidence to the fact that the FIR was recorded without unreasonable delay and investigation started on the basis of that FIR and there is no other infirmity brought to the notice of the Court, then in Page 29 30 the absence of any prejudice to the accused, it cannot be concluded that the investigation was tainted and the prosecution story rendered unsupportable. [See Pala Singh

State of Punjab , (1976) 4 SCC 369; Anil Rai Vs. State of Bihar , (2001) 7 SCC 318; Munshi Prasad & Ors. Vs. State of Bihar , (2002) 1 SCC 351; Aqeel Ahmad Vs. State of U.P. , (2008) 16 SCC 372; Dharamveer Vs. State of U.P. , (2010) 4 SCC 469; Sandeep Vs. State of U.P. , (2012) 6 SCC 107]. 41. Further, the evidentiary value of the inquest report prepared under Section 174 of Cr.P.C. has also been long settled through a series of judicial pronouncements of this Court. It is well-established that inquest report is not a JUDGMENT substantive piece of evidence and can only be looked into for testing the veracity of the witnesses of inquest. The object of preparing such report is merely to ascertain the apparent cause of death, namely, whether it is suicidal, homicidal, accidental or caused by animals or machinery etc. and stating in what manner, or by what weapon or instrument, the Page 30 31 injuries on the body appear to have been inflicted. [See Pedda Narayan Vs. State of A.P., (1975) 4 SCC 153; Khujji Vs. State of M.P. , (1991) 3 SCC 627; Kuldip Singh Vs. State of

Kerala and Anr. , (2008) 4 SCC 605; Suresh Rai Vs. State of Bihar , (2000) 4 SCC 84; Amar Singh Vs. Balwinder Singh , (2003) 2 SCC 518; Radha Mohan Singh Vs. State of U.P. , (2006) 2 SCC 450; Sambhu Das Vs. State of Assam , (2010) 10 SCC 374]. 42. In the present case, it is not the case of the accused that they have been prejudiced by the alleged delay in dispatch of the FIR to the nearest Magistrate competent to take cognizance of such offence. Moreover, in our opinion, the JUDGMENT non-recording of certain relevant entries in the inquest report do not constitute a material defect so grave to throw out the prosecution story and the otherwise reliable testimonies of prosecution witnesses that have mostly remained uncontroverted. Page 31 32 43. The learned counsel appearing for the respondents has then tried to create a dent in the prosecution story by pointing out inconsistencies between the ocular evidence and the

submission since both the Courts below have categorically ruled that the medical evidence was consistent with the ocular evidence and we can safely say that to that extent, it corroborated the direct evidence proffered by the eye-witnesses. We hold that there is no material discrepancy in the medical and ocular evidence and there is no reason to interfere with the judgments of the Courts below on this ground. In any event, it has been consistently held by this Court that the evidentiary value of medical evidence is only JUDGMENT corroborative and not conclusive and, hence, in case of a conflict between oral evidence and medical evidence, the former is to be preferred unless the medical evidence completely rules out the oral evidence. [See Solanki Chimanbhai Ukabhai Vs. State of Gujarat , (1983) 2 SCC 174; Mani Ram Vs. State of Rajasthan , 1993 Supp (3) SCC 18; State of U.P. Vs. Krishna Gopal & Anr. , State of Page 32 33 Haryana Vs. Bhagirath , (1999) 5 SCC 96; Dhirajbhai Gorakhbhai Nayak Vs. State of Gujarat , (2003) 5 SCC 223; Thaman Kumar Vs. State of U.T. of Chandigarh , (2003) 6 SCC 380; Krishnan Vs. State , (2003) 7 SCC 56; Khambam Raja Reddy & Anr. Vs. Public Prosecutor, High Court of A.P. , (2006) 11 SCC 239; State of U.P. Vs. Dinesh , (2009) 11 SCC 566; State of U.P. Vs. Hari Chand , (2009) 13 SCC 542; Abdul Sayeed Vs. State of M.P ., (2010) 10 SCC 259 and Bhajan Singh @ Harbhajan Singh & Ors. Vs. State , 2011) 7 SCC 421]. 44. In the present case, we do not find any major contradiction either in the evidence of the witnesses or any conflict in medical or ocular evidence which would tilt the JUDGMENT balance in favour of the respondents. The minor improvements, embellishments etc., apart from being far yield of human faculties are insignificant and ought to be ignored since the evidence of the witnesses otherwise overwhelmingly corroborate each other in material particulars. Page 33 34 45. The High Court has also noted that the deceased was a person with criminal antecedents and had fired at many persons, including one Bashira, and hence could have been

submitted by the learned counsel for the appellant that the High Court has erred on this point since there was no such evidence brought on record and merely certain suggestions were made to PW1 regarding this fact during his cross-examination, which were denied. Moreover, it was also submitted that in the statement of the accused recorded under Section 313 Cr.P.C., they have stated that the deceased was a police mukhbir (informant) and not that he had criminal antecedents. Be that as it may, we would like to refrain from JUDGMENT any form of conjecture on this point. In the present case, the prosecution has not sought to prove its claim on the basis of circumstantial evidence which as a rule needs to be conclusive, excluding any possible hypothesis of innocence of the accused. In the present case, it is not incumbent on the prosecution to discharge such burden to rule out every possible hypothesis inconsistent with the guilt of the accused Page 34 35 or consistent with the guilt of any other person. 46. It has next been contended by the learned counsel for the

the Trial Court found that there was sufficient motive with the accused persons to commit the murder of the deceased since the deceased had defeated accused Harcharan in the Pradhan elections, thus putting an end to his position as Pradhan for the last 28-30 years. The long nursed feeling of hatred and the simmering enmity between the family of the deceased and the accused persons most likely manifested itself in the outburst of anger resulting in the murder of the deceased. We are not required to express any opinion on this point in the light of the JUDGMENT evidence adduced by the direct witnesses to the incident. It is a settled legal proposition that even if the absence of motive, as alleged, is accepted that is of no consequence and pales into insignificance when direct evidence establishes the crime. Therefore, in case there is direct trustworthy evidence of witnesses as to commission of an offence, motive loses its Page 35 36 significance. Therefore, if the genesis of the motive of the occurrence is not proved, the ocular testimony of the witnesses as to the occurrence could not be discarded only on

worthy of reliance. [ Hari Shankar Vs. State of U.P. , (1996) 9 SCC 40; Bikau Pandey & Ors. Vs. State of Bihar , (2003) 12 SCC 616; State of U.P. Vs. Kishanpal & Ors. , (2008) 16 SCC 73; Abu Thakir & Ors. Vs. State of Tamil Nadu , (2010) 5 SCC 91 and Bipin Kumar Mondal Vs. State of West Bengal ; (2010) 12 SCC 91]. 47. The next line of contention taken by the learned counsel for the respondents is that the recovery evidence was false and fabricated. We feel no need to address this issue since it had JUDGMENT already been validly discarded by the Trial court while convicting the respondents. In any case, it is an established proposition of law that mere non-recovery of weapon does not falsify the prosecution case where there is ample unimpeachable ocular evidence. [See Lakahan Sao Vs. State of Bihar and Anr. , (2000) 9 SCC 82; State of Rajasthan Vs. Page 36 37 Arjun Singh & Ors. , (2011) 9 SCC 115 and Manjit Singh and Anr. Vs. State of Punjab , (2013) 12 SCC 746].

which the prosecution had allegedly relied upon, were not put to the accused under Section 313 Cr.P.C., thereby causing great prejudice to them. We feel that there is no weight in this submission of the learned counsel for the respondents since the purpose of Section 313 is only to bring the attention of the accused to all the inculpatory pieces of evidence to give him an opportunity to offer an explanation if he chooses to do so. As has been succinctly held by this Court in Raj Kumar Singh @ Raju @ Batya Vs. State of Rajasthan , (2013) 5 SCC 722: JUDGMENT “In a criminal trial, the purpose of examining the accused person under Section 313 Cr.P.C., is to meet the requirement of the principles of natural justice i.e. audi alterum partem . This means that the accused may be asked to furnish some explanation as regards the incriminating circumstances associated with him, and the court must take note of such explanation.” Page 37 38 49. We feel that no such prejudice has been caused to the accused on account of the failure of this Court to examine them under Section 313 on the facts alleged by the

any case, Nar Singh Vs. State of Haryana , (2015) 1 SCC 496,

entitled for acquittal on the ground of non-compliance of

50. The learned counsel for the respondents has also sought to assail the prosecution version on the ground of lack of independent witnesses. We are not impressed by this submission in the light of the observations made by this Court in Darya Singh Vs. State of Punjab , AIR 1965 SC 328 = JUDGMENT 1964(7) SCR 397, wherein it was observed:

Page 38 39 quite true that it is the duty of a citizen to assist the prosecution by giving evidence and helping the administration of criminal law to bring the offender to book, but it would be wholly unrealistic to suggest that if the prosecution is not able to bring independent witnesses to the Court because they are afraid to give evidence, that itself should be treated as an infirmity in the prosecution case so as to justify the defence contention that the evidence actually adduced should be disbelieved on that ground alone without examining its merits.” 51. Similarly, in Raghubir Singh Vs. State of U.P. , (1972) 3 SCC 79, it was held that the prosecution is not bound to produce all the witnesses said to have seen the occurrence. Material witnesses considered necessary by the prosecution for unfolding the prosecution story alone need be produced JUDGMENT without unnecessary and redundant multiplication of witnesses. In this connection, general reluctance of an average villager to appear as a witness and get himself involved in cases of rival village factions when tempers on both sides are running high, has to be borne in mind. 52. Further, in Appabhai and Anr. Vs. State of Gujarat , Page 39 40 1988 Supp (1) SCC 241, this Court has observed :

53. Next, it has been contended by the learned counsel for the respondents that the site plan belies the prosecution claim JUDGMENT in view of the height of agricultural crops, as PW1, PW2 and PW5 could not have seen the incident and more precisely as to which accused was doing what. However, when we examine the deposition of PW8, it appears that there was some disparity in the height of the agricultural crops. While some crops were waist high, others were only as high as the knees. Hence, there is not much force in this submission of the Page 40 41 learned counsel for the respondents either. Besides, the judgment of this Court in Prithvi Vs. Mam Raj , (2004) 13 SCC 279, is an authority for the proposition that site plan is not a

eye-witnesses. 54. Finally, it has been submitted by the counsel for the respondents that the prosecution story smacked of fabrication in that it was not possible for the prosecution witnesses to depose accurately as to the dragging of the body of the deceased by the respondents by nine steps on the ground. We find no force in this submission in the light of the position of law laid down by this Court in Leela Ram Vs. State of Haryana (supra). JUDGMENT 55. We, therefore, allow this appeal and set aside the impugned judgment passed by the High Court. Having regard to the evidence on record, the view expressed by the High Court, in our opinion, is not a plausible one. On the other hand, the trial court has correctly analyzed the material on Page 41 42 record in the factual as well as legal perspectives to arrive at its conclusion. The Judgment and order of conviction and sentence passed by the learned Sessions Judge, Mathura,

surrender before the Trial Court within a week, failing which the learned Sessions Judge concerned shall take prompt steps to put the respondents accused back in jail to undergo the sentence awarded to them. ….....….……………………J (Pinaki Chandra Ghose) ….....…..…………………..J (Amitava Roy) New Delhi; October 20, 2016. JUDGMENT Page 42