Full Judgment Text
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CASE NO.:
Appeal (crl.) 502 of 2000
PETITIONER:
SHAMSHER KHAN
RESPONDENT:
STATE (NCT OF DELHI)
DATE OF JUDGMENT: 19/10/2000
BENCH:
K.T. THOMAS & R.P. SETHI
JUDGMENT:
JUDGMENT
2000 Supp(4) SCR 287
The following Judgment of the Court was delivered :
During the wee hours on 2.11.1989 a shuddering bomb explosion took place at
J.J. colony in Shakurpur (Delhi) Three persons died in the explosion almost
instantaneously and 19 others were injured, some of them very seriously.
The impact of the explosion was such that four adjoining multi-storeyed
houses collapsed. The investigating agency concluded that explosion was the
aftermath of stalking bombs in the house of the appellant which was done by
himself in association with one of the victims (Babu Khan) and some others
including the co-accused. They further found that there was a criminal
conspiracy to manufacture explosive bombs to be used on an appropriate
occasion.
The appellant Shamsher Khan was one of the four persons arraigned before a
Designated Court constituted under Terrorists and Disruptive Activities
(Prevention) Act, 1987 (’TADA’ for short). They were charged for offences
under Section 304, 308 and 120-B of the Indian Penal Code besides Sec. 5 of
the TADA and Sec. 4(b) of the Explosive Substances Act. Appellant alone was
convicted of all the offences and the rest of the accused were acquitted by
the trial court. On the first count he was sentenced to rigorous
imprisonment for 10 years for the offence under TADA and the Explosive
Substances Act. He was sentenced to undergo rigorous imprisonment for 7
years. For Sec. 308 I PC he was sentenced to undergo rigorous imprisonment
for 5 years. Apart from the aforesaid substantive sentences fine has also
been imposed on the various counts. This appeal has been filed by the
appellant as of right under Sec. 19 of TADA.
According to the prosecution, appellant enlisted the other persons for the
purpose of manufacturing bombs to arm themselves to make on slaught on the
members of another community. The background was that a procession was
staged by an organisation called Bajrang Dal a few days earlier calling out
slogans some of which were so inflammable that they instilled fear in the
mind of the appellant that unless he and his companions arm themselves with
lethal weapons, they might be victims of an attack. The appellant first
contacted PW. 2-Shahabudin for securing the services of Babu Khan who knew
how to manufacture bombs. After acquiring the necessary equipment and
materials, Shahabudin’s house was selected as the venue for manufacturing
bombs. But the task could not be carried out at that house on account of
the forceful resistance offered by Shahabudin’s wife Hasina (PW. 22) and
thereupon the venue was shifted to the house of the appellant. Babu Khan
manufactured bombs and stored them in that house. One of those bombs (or
more than one) got exploded at about 3.00 a.m. on 2.11.1989 resulting in
the catastrophe mentioned above.
P.W. 2 Shahabudin was originally included in the array of the accused.
However, pardon was tendered to him and he was converted into an approver.
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His evidence in the court is in full support of the prosecution case as
narrated above. It is unnecessary to repeat the evidence given by PW. 2 as
we have stated the case in the foregoing paragraphs.
If the testimony of PW. 2 is believable there can be little doubt that
appellant had caused explosive bombs to be manufactured and stored them in
his house. But PW.2 Shahabudin, on the showing of the prosecution itself,
is an accomplice and therefore we would seek corroborative materials to
give assurance to us that the testimony is true, despite the inherent
drawback of that witness.
We came across a number of items of evidence which are corroborative
materials as for the testimony of PW. 2. The foremost among them is the
evidence of PW. 22-Hasina herself. She said that Babu Khan and appellant
brought some materials to her house and when she realised that they were
about to manufacture bombs she did not permit that to be done in her house.
Because of her forceful opposition Babu Khan and appellant had shifted
their activities to the house of the appellant. The testimony of PW.22 was
believed by the trial court although she was treated as hostile by the
prosecution on account of a minor aspect of the case.
PW. 21 gave evidence that on coming to know of procession staged by Bajrang
Dal he lodged a complaint with the police. Learned counsel contended that
PW. 21 did not himself witness the procession and, therefore, his evidence
is of no avail. The procession staged by Bajrang Dal is not the main issue
in this case and therefore we are not persuaded by the said arguments. The
evidence of PW 21 is useful for the limited purpose of showing that he
lodged a complaint with the police on being informed of the staging of the
procession.
The most important circumstance which corroborates the evidence of PW.2 is
the very fact that an explosion took place in the house of the appellant,
which was proved to be the consequence of storing explosive bombs. Learned
counsel for the appellant has candidly conceded that such an explosion took
place in the house of the appellant on the early hours of 2.11.1989. PW.38
- J. Singh (Inspector of Police) said that he made a search in the house of
PW.2 - Shahabudin on 3.11.1989 and traced out some packets containing
chemicals, besides certain other articles. This would show that the version
of PW2 that Babu Khan had been to her house with the materials for starting
the work to manufacture bombs and did some work there.
All the above circumstances and materials would ensure confidence in our
mind that the testimony given by PW.2 regarding the involvement of the
appellant in the manufacture of bomb in his house is a true version. The
trial court has rightly placed reliance on the aforesaid testimony.
Appellant was convicted under Sec. 304 and 308 of the IPC. Both the
offences relate to commission and attempt to commit culpable homicide
respectively. So culpable homicide is the common factor in both Courts.
Sec. 299 of the Indian Penal Code defines culpable homicide, which has
three alternative requirements. They are :-
1. Doing an act with the intention of causing death of a person, or
2. doing an act with the intention of causing such bodily injury as is
likely to cause such death, or
3. doing an act with the knowledge that he is likely by such act to cause
death of another person.
Learned counsel for the respondent State made an endeavour to bring the
case within the ambit of the third alternative, as the case cannot possibly
be brought under any of the other two. The act proved to have been
committed by the appellant alongwith Babu Khan in this case is manufacture
of explosive substances like bombs. Hence what is to be established is, the
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above act must have been done with the knowledge that such act by itself
was likely to cause death. If some other act had intervened which the
offender did not do consciously which triggered the explosions that could
not be counted as the act for that offender. No evidence had been let in by
the prosecution to show that mere manufacture of such bombs is likely to
cause death of any person, nor any evidence for showing that appellant had
the knowledge that by manufacturing bombs death would possibly be caused to
any human being without any other act being done.
We may also point out that prosecution has not brought out any circumstance
by which the Court could remotely attribute knowledge to the appellant that
by manufacturing and possessing bombs death of any person was a likely
consequence. By manufacturing a bomb, alone no one can normally think that
it would explode without anything more done. Here something more would have
happened which caused the explosion, what was that additional act is
unknown to us. At any rate there is no material to show that the appellant
had done that additional act.
In view of the aforesaid legal position, we find no scope to bring the
proved facts within the ambit of Sec. 299 of the IPC. If so, the question
of culpable homicide would stand at bay. We, therefore, find it legally
difficult to confirm the conviction either for the offences under Sec. 304
or for Sec. 308 of the IPC. As a corollary we set aside the conviction and
sentence passed on the appellant in regard to those two counts.
But appellant cannot escape from the other counts for which he was
convicted and sentenced. We confirm the conviction and sentence in regard
to those counts.
This Appeal is disposed of accordingly