UMESH KAMAT vs. STATE OF BIHAR

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (crl.) 23 of 2004 PETITIONER: Umesh Kamat RESPONDENT: State of Bihar DATE OF JUDGMENT: 13/01/2005 BENCH: P. VENKATARAMA REDDI & P.P. NAOLEKAR JUDGMENT: JUDGMENT P. VENKATARAMA REDDI, J. The appellant along with seven others were charged by the Additional Sessions Judge, Madhubani under Section 396 IPC for committing dacoity on the night of 28.5.1994 in the course of which one of them fired at and killed one of the inmates of the house, namely, Rajendra Thakur. Four were acquitted by the trial Court and on appeal by the remaining four accused, three were acquitted by the High Court. The appellant alone was convicted under Section 396 IPC and sentenced to life imprisonment. It appears that the appellant has so far undergone imprisonment for about six years. PW1\027a neighbor, PW3\027the minor daughter of the deceased, PW4\027the brother of the deceased who was also injured by the marauders and PW5\027the sister-in-law of the deceased are the eye-witnesses. Though the information in regard to the incident was supposed to have been conveyed to the police station by PW1, the FIR was not recorded on that basis. However, the police arrived at the scene at about 2 a.m. and then recorded the statement of PW5 i.e. the sister-in-law of the deceased, which was treated as First Information Report. According to the statement of PW5 as incorporated in the FIR, at about 11 p.m., she and other inmates of the house were sleeping and on hearing the voice of his elder brother\027PW4 who was sleeping beyond the main doorway, Rajendra Thakur\027the deceased opened the main door and the informant\027PW5 and PW3 also went behind him. She saw four persons in full pants and half shirts standing at the gate and another wearing a black full pant and full shirt with checks. Soon after Rajendra Thakur opened the door, the person wearing the black full pant fired at him as a result of which Rajendra Thakur collapsed instantaneously. Thereafter, she beseeched the miscreants not to harm and to take away whatever articles they wanted. Still, they inflicted injuries with dagger on the body of Rajendra Thakur even after he fell down and one of them also attacked her with a lathi. They also injured her husband Laxman Thakur\027 PW4 with lathi and rod as a result of which he became unconscious. Four/Five dacoits entered the house and went on a looting spree for about 15 minutes. On the alarm raised by the villagers, dacoits who were 20 in number fled away with looted articles. Rajendra Thakur succumbed to the injuries then and there. She stated that the details of looted articles will be furnished by the wife of Rajendra Thakur and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 other family members who had gone to the hospital. According to her, the dacoits were young men wearing dhothi, full pant, half shirt etc. and they had fire arms, dagger, lathi and torches with them and were speaking Hindi and Mithili languages. She also stated that her husband would disclose the identity of the dacoits on coming to senses and her other family members will identify the looted articles if recovered. Informant also stated that three dacoits have covered their faces with ’galmocha’. The statement was recorded in the presence of her son-in-law and sambandhi. PW10 is the main investigating officer. He stated that after coming to know of the dacoity, he went to the place of occurrence with armed police at about 12.15 a.m. He noticed the dead body of Rajendra Thakur and he could not record the statement of Laxman Thakur as he was senseless and therefore he recorded the statement of the wife of Laxman Thakur\027PW5. He found cash box and wooden almirah in broken condition and the articles therein lying helter-skelter. He also found the Godrej almirah in broken condition and found the articles therein on the ground in a disturbed condition. He held the inquest over the dead body and took steps to have the postmortem conducted. The injured Laxman Thakur\027PW4 was sent to hospital. On the basis of information collected during investigation, he arrested four accused, the appellant being one of them. Then he took steps to have the test identification parade done by the judicial Magistrate. He submitted the charge- sheet against the four persons while showing others as absconders. The further investigation was handed over to his successor after his retirement. The factum of homicidal death of the deceased as a result of firing is not in dispute. It is not the case of the prosecution that the appellant herein was a known person. The whole case of the prosecution rests on the credibility of identification, said to have been made by the four witnesses in the course of test identification parade held by the Magistrate. In the case of the appellant and three others, the identification parade was held after seven weeks i.e. on 19.7.1994 and in the case of others it was held much later i.e. after 6 to 10 months. In view of the long time gap, the High Court was not inclined to believe the version as regards the identification of three appellants before it and therefore they were acquitted. As far as the appellant is concerned, the High Court agreeing with the trial Court relied on the evidence of the prosecution witnesses 1, 3 & 4 and held that the identification of appellant could not be doubted. One important fact to be noticed at this juncture is that PWs 1 to 4 claimed in the course of their evidence that they identified the three accused (who were acquitted by the trial Court itself) at the time of occurrence because they belonged to the same village but the Investigating Officer maintained that none of the names of the accused were disclosed by the witnesses whom he examined. A comment was made that the I.O. did not record the statements properly with a view to help the accused but the trial Court did not accept this plea. The learned trial Judge commented that the evidence of PWs 1 to 4 that they could identify the three accused (other than the appellant) was "either an improvement or an embellishment and perhaps the aforesaid persons have been made accused due to previous enmity and the groups in the village". The trial Court also referred to the statement of the I.O.\027PW10 that initially he was not willing to put the three accused who were the residents of the village in the test identification parade but on the direction of the Addl. S.P., the three accused persons http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 were also presented for identification. Another fact to be noticed at this stage is that there are discrepancies in the evidence of prosecution witnesses regarding the number of persons holding the gun. The Judicial Magistrate examined as PW6 stated that PW1 pointed out to him that the appellant Umesh Kamat was one of those having gun in his hand. The Magistrate also stated that in the second identification parade, PW1 identified the suspect person Dinesh Mohato as the person who had fired the shot on the deceased. However, PW4 attributed this role to the suspect Rajeshwar Singh who was identified in the third identification parade. As already noticed, both of them were acquitted. However, we need not dilate further on this aspect as it need not be proved by the prosecution that the appellant himself caused death. Section 396 enjoins that if any one of the five or more persons ’conjointly committing dacoity’ commits murder in the course of the same transaction, every one of the persons who participated in the dacoity will be guilty of the offence of dacoity with murder. Each one of the dacoits is liable to be punished under Section 396 irrespective of the fact whether he is the actual assailant or whether he had shared the common intention to kill anyone. Then there is a controversy on the question whether the number of persons who committed the offence was five or more or less than that. It is pointed out that all the prosecution witnesses spoke about the presence and participation of only four and there was only a vague statement by some of the witnesses that a number of others (nearly 20) were also outside the house. There is also a controversy on the question whether any property was plundered at all, because no details of the properties lost were furnished and no recoveries were made. In the view we are taking as regards the identification, there is no need to delve further into these aspects. However, one striking feature of the case which we would like to mention is that investigation was most perfunctory and inadequacies on the part of the prosecution are writ large in the case. We now turn our attention to the most crucial aspect of the case in regard to the identification of the appellant. The High Court relied on the evidence of PWs 1, 3 and 4. Neither PW5\027the informant nor PW2 (who identified three other accused) identify the appellant. Hence, their evidence need not detain us. How far the two Courts were justified in acting on their testimony on the point of identification is the question. The appellant, as already noticed, is not a person known to the prosecution witnesses. As far as PW 3 is concerned, she did not identify the appellant in the Court as he was not present. Though the trial Court and the High Court proceeded on the basis that the four accused including the appellant were identified in the Court by PW3, in fact there was no such identification, as is clear from her deposition at Para 6. As pointed out in Malkhansingh and others Vs. State of Madhya Pradesh [(2003) 5 SCC 746] the identification parades belong to the stage of investigation and they do not constitute substantive evidence. The substantive evidence is the evidence of identification in Court because the facts which establish the identity of the accused persons are relevant under Section 9 of the Evidence Act. This Court further observed that failure to hold a test identification parade would not make inadmissible the evidence of identification in Court. Thus, in the absence of identification in the Court at the time of tendering evidence the results of test identification parade will be of little value. With reference to the evidence of PW3, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 the High Court committed another factual error in observing that PW3 gave a description of the general appearance of the appellant. Therefore the testimony of PW3 does not advance the prosecution case. We may now turn our attention to the evidence of the other two witnesses on which the High Court relied. It is seen from the evidence of PW5 that the "dacoits had covered their face with clothes at the time of incident". PW1 also stated that the dacoits were covering their faces except eyes and nose, with black cloth. PW 4 did not say specifically whether or not the marauders were having masks on their face. Assuming that eyes and nose could be seen to some extent despite the mask, the question is whether any of the crucial witnesses could have identified the unknown masked dacoit. PW1\027the neighbour who was living in the adjacent house, came forward with the version that after hearing the noise, he put on his torch and in that light, he saw the dacoits killing Rajendra Thakur at the courtyard of his house. PW1 further stated that thereafter, he went towards the doorway of the house of Rajendra Thakur and when one of the dacoits flashed the torch on him, he noticed Rajendra Thakur lying in an injured condition while one person was attacking him with knife. The witness then claimed in the cross-examination that he had flashed the torch 5 to 7 times at the dacoits from a distance of 20-30 feet. Therefore, his version is that he was able to identify the accused by flashing the torch light now and then. He claimed to have remained at the place of occurrence for 2-3 minutes. It seems to us that the evidence of PW1 is not credible. Leaving apart the probabilities and the natural course of conduct, the version of PW1 is belied by his own version in the cross-examination. While at one point of time he said that he did not get scared, at paragraph 24 of the deposition, he clearly stated as follows: "When I went to the place of occurrence for the first time, then I saw the assault. Accused had also run to assault me. I ran towards my house in order to save my life. I was having an Eveready torch in my hand". In the next para, he stated that after the dacoits left the place of occurrence, he and his family members went to the spot and stayed for about 10-15 minutes. It is unbelievable that he would go and remain at the place of occurrence even for a short-while when the attack and dacoity by armed persons was going on and that he dared to flash the torch light on them more than once in order to get an idea of the miscreants. On his own showing, he was concerned about his own safety. Moreover, this witness stated that there was no electricity or lantern light at the house of the deceased. On the face of it, we need not say anything more to discredit this witness on the aspect of identification of the appellant which was done after a lapse of about seven weeks. As the dacoits covered their faces, we do not think that it was reasonably possible for the witness (PW1) to identify each of the criminals, some of whom including the appellant were unknown to him with the help of the light flashed by him intermittently, even if that version is accepted. The High Court described PW1 as an ’independent’ and natural witness and believed him without testing the veracity of evidence in the light of various circumstances. Amongst the eye-witnesses, it is the evidence of PW4 which assumes more importance because he was the injured and he would have had the opportunity to notice the offenders from close range and there was a reasonable http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 possibility of PW4 having in his mind the imprint of the image of criminals who attacked him and his brother. PW4 identified the accused in the course of evidence. However, even his evidence does not inspire confidence in ultimate analysis. Contrary to what PW1 stated, he took the stand that there was a lantern at the place (baithak) where he was sleeping. Of course, that lantern which was described as ’old’ was not even seized by the police. Assuming there was a lantern, in all probability, it would have been quite dim as it is common knowledge that while going to sleep, normally the lamp is kept at the minimum level in rural areas. PW4 further stated in the chief-examination that he could identify the four dacoits in the light emanating from the torch (flashed by the dacoits) and the moon-light. The High Court observed that it was not a moon-light day as per the admission of some of the witnesses. According to PW4, the appellant herein is not the person who aimed the gun at his brother. The question is whether at that juncture when he was being subjected to blows soon after he woke up and his brother was being simultaneously attacked by the armed miscreants, he would have really observed each one of the four persons with covered faces so keenly and minutely as to identify them by the uncovered portion of the nose and eyes. The answer could only be in the negative. It is pertinent to note that PW4 did not spell out the distinctive features of the appellant (who was admittedly a stranger to him) on the basis of which he could identify him despite the mask. Thus, there is any amount of doubt on the point whether PW4, in the situation in which he was placed, could closely observe the identifiable features of the appellant in mask that too in the glow of dim lantern and in the light emitted by the torches flashed at him or other inmates of the house. This doubt has to be viewed in the context of two things, firstly\027there was no recovery of property, nor any other corroborating evidence linking the appellant to the crime. The second aspect is that the trial Court was not inclined to believe the evidence of the identification of three other accused at the same identification parade held on 19.7.1994 and commented that they were falsely implicated. If so, the evidence of PW4 should have been scrutinized with greater caution instead of proceeding on a premise that he was a truthful witness. One more aspect which deserves notice is that PW4 did not have the occasion to observe the dacoits’ operations inside the house. He would have noticed them only initially for a short-while before they entered the house. It is his case that he became unconscious a little later as a result of injury inflicted on him. These are all the various doubts which loom large over the prosecution story of identification of the appellant. Unfortunately, the High Court did not analyze the evidence of prosecution witnesses so as to test the credibility of their evidence in the light of admitted or undeniable facts apparent from the record. The only reason given by the High Court in believing the evidence of PW4 is that the incident must have left a deep impression in his mind, especially in view of the injuries which he and his wife received at the hands of the dacoits and such impression would not be easily fade out within a few weeks or months. This observation of the High Court was based on the hypothesis that PW4 was in a position to clearly notice the physical features and appearance of the appellant. There was no warrant for such ready assumption. The trial Court as well as the High Court should not have taken the version of the PW4 on its face http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 value without testing its credibility. The relevant aspects adverted to above which give room for reasonable doubt, were not at all noticed by the trial Court or the High Court. Under these circumstances, the interference with the finding recorded by the both the Courts, is called for. We may before parting with the case refer to the decision Tahir Mohammad Vs State of M.P. [1993 Supp.(2) SCC 697). That was a case of dacoity by armed men with covered faces. The passengers of a bus were robbed at night time. The prosecution witnesses identified the accused in the Test Identification Parade and in the court too. There were also recoveries of the looted articles from two of the accused. This court set aside the conviction under Section 395 to 397 while holding one of the accused guilty under Section 412 IPC. The main reason which weighed with this court in excluding the evidence of identification was that the accused was placed in the Test Identification Parade with fetters on their legs. This court gave additional reason for not believing the witnesses on the point of identification in the following words: "In the instant case the witnesses who were the inmates of the bus both in their earlier statements and in their oral evidence before the court have not given any description of the dacoits whom they have alleged to have identified in the dacoity, nor have they given any identification marks such as the stature, complexion, height of the accused. Further under the stress and strain of such a serious incident as the present one, it would have not been possible for the witnesses to identify the culprits especially when the culprits were under masks." The features pointed out by this court in the passage extracted above are also present in the instant case. The appeal is therefore allowed and the conviction and sentence against the appellant is set aside. He shall be set at liberty forthwith unless required to be detained in any other case.