PANDAPPA HANUMAPPA HANAMAR & ANR. vs. STATE OF KARNATAKA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 11 PETITIONER: PANDAPPA HANUMAPPA HANAMAR & ANR. Vs. RESPONDENT: STATE OF KARNATAKA DATE OF JUDGMENT: 28/02/1997 BENCH: M.K. MUKHERJEE, S.P. KURDUKAR ACT: HEADNOTE: JUDGMENT: J U D G M E N T M.K. MUKHERJEE, J. This appeal under Section 379 Cr.P.C. is directed against the judgment of the Karnataka High Court in Criminal Appeal No. 149 of 1989 whereby it set aside the acquittal of the tow appellants of the charge under Section 302 read with Section 34 IPC recorded in their favour by the Additional Sessions Judge, Bijapur in Session Case No. 39 or 1987 and convicted and sentenced them thereunder. 2. Put briefly the prosecution case is as under : a) The appellants are the sons of the elder sister of Hanamapa Sabappa Halagal (the deceased ) of village Araker in Dilgi Taluka for the district of Bijapur. After the death of his first wife, the deceased married Erawwa, the elder sister of the two appellants, i.e. his own sister’s daughter. the deceased and Erawwa however did not have a happy conjugal life and, within a month of their marriage he deserted her and started living with Lakshmawwa (P.W. 1), a widow. The tow appellants however were insisting upon the deceased to bring Erawwa back but he refused to oblige them. b) In the morning of December 16, 1986 the deceased went to cultivate his land in the outskirts of their village along with Sunderawwa (P.W.2) a daily labourer. At or about 10 A.M. Lakshmawwa (P.W.1) reached there carrying the food for the deceased and a basket containing groundnuts. After P.W.1 reached there all three of them started shelling the groundnuts. While they were so engaged accused Nagappa (since absconding) reached there wit a rampige in his hand and when questioned told the deceased that he was in search of his she-buffalo. Nagappa then sat nearby and started eating groundnuts. A little later appellant Lakshmappa (hereinafter referred to as A2 ) also reached there armed wit an axe and started gossiping with the deceased and others present there. After sometime A1 arrived there with a knife and stabbed the deceased on his chest. A2 and Nagappa also jointed him in the assault wit their respective weapons. (c) Seeing the assault both P.Ws 1 and 2 raised a due and cry and the latter snatched away the axe from the hands of A2 and threw it away. Both P.Ws. 1 and 2 then left the place http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 11 and proceeded towards the village. On the way they met Bhagawaa (P.W.3) later they found A1 and A2 coming behind them with A1 holding the severed head of the deceased in his hand. Both of them (A1 and A2) then went to the agasi (village gate) and tied the severe head to that gate. (d) On seeing A1 and A2 carrying the served head of the deceased and then thing it to the village gate, Hussain Saheb (P.W. 6) , a peon of the local Panchayat office, rushed to the village Post office and gave an intimation to the Kaladagi Police Station about the Murder of Hanamappa over telephone. One receipt of that information Sub- Inspector Hemanth Jaganneth Jahagirdar (P.W.20) made and entry in the station House Diary book and left for Arkeri wit some constables. Reaching there they first went to the Panchayat office and met P.W.6, ad then accompanied by him, went to the village gate. After getting photographs of the severed head taken, P.W.20 sent the constables to the spot where the torso of he deceased was lying. In the meantime he (P.W.20) secured the presence of P.W.1 at the panchayat office and recorded her statement (EXT.P-1). Treating the same as the F.I.R. he took up investigation of the case and wend to the place of occurrence. He held inquest on the body of the deceased. Meanwhile Ramchandra Benakappe mane (P.W.21), Circle Inspector of Police reached the village gate and got the served head brought down. The head was then taken to the site of the incident and inquest held thereupon. The trunk and the head were then sent for post- mortem examination. P.W.21 then took over the investigation from P.W. 20 and seized and exe, a pair of chappal, a rampige, a tatta ( sack) some groundnut shells and groundnuts and some blood stained earth from the place where the dead body was found. (e) Both A1 ad A2 were arrested in the same night and as some injuries were found on their persons they were sent to the Medical Officer, kaladagi for examination. On the following day P.W. 21 interrogated them and pursuant to the statement of A1 recovered one Jambia (MO2) which was kept hidden in thorny bushes. Thereafter the dhotis, Which A1 and A2 were wearing were seized as they were found to contain blood stains. (f) P.W.21 sent all the articles seized for examination by the Forensic Science Laboratory (FSL) and on completion of investigation submitted charge-sheet against A1, A2 and Nagappa (showing him as absconding). 3. Both the appellants pleaded not guilty to the charge levelled against them and contended that they had been falsely implicated. A.1 also took a specific defence that Sundarappa and Mangalappa of Their Village had got them implicated in the case wit ha view to getting the land of the deceased. 4. To give and ocular version of the incident the prosecution examined P.W.1 and P.W.2. Though P.W.2 fully supported the prosecution case P.W.1 did not, for which she was declared hostile. Besides, it examined Laxman (P.W. 4) Irayya (P.W.5) Husensaheb (P.W.6), Ganganna (P.W.8) and Pandappa (P.W.11), who claimed to have seen the two appellants taking the severed head of the deceased along the village road and then tying it to the village gate. The other witnesses examined by the prosecution were the doctor who held autopsy upon the deceased and examined A1 and A2, some villagers in whose presence the different panchanamas were prepared, and the two Investigating Officers Hemanath Jaganneth Jahagirdar (P.W.20) and Ramachandra Benkappa mane (P.W.21). The prosecution also tendered in evidence reports of the FSL. No witness was however examined on behalf of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 11 defence. 5. On perusal of the judgment of the trial Court we find that the reasons which weighed wit it for discarding the prosecution case were, that no reliance could be placed on the evidence of P.W.2 as she materially contradicted herself with reference to her statement recorded under section 161 Cr.P.C., that the evidence of P.Ws. 4 to 6, 8 and 11 were contradictory to each other, that the medical evidence did not fit in with the ocular evidence as regards the time when, and the manner in which the assault took place, that the investigation was tainted, and that the prosecution did not give any explanation as to how the two appellants sustained injuries during the incident. 6. In reversing the order of acquittal the High Court first observed that the trial Court ought not to have given undue importance to minor contradictions appearing in the evidence of the eye-witnesses who were all disinterested persons and had given a graphic picture of the different arts of the macabre incident. The High Court next observed that the trial Court entertained doubt regarding the time of the murder when none existed. The reluctance on the part of the trial Court to place reliance upon the evidence of independent witnesses, which according to the High Court was corroborated by circumstantial evidence, was also much commented upon. Lastly, the High Court observed that in the facts and circumstances for the case the prosecution owed no duty to explain the injuries found on the persons of the two appellants. 7. Mr. Javeli, the learned counsel for the appellants took us through the entire evidence on record and the judgments of the learned Courts below to contend that the findings recorded by the trial Court were passed on detailed discussion and proper appreciation of the evidence and therefore the High Court was not at all justified in upsetting the same by taking a different view of it. Mr. Javali further contended that having regard t the fact that the evidence of Sandrawwa (P.W.2) as also that of the witnesses who claimed to have seen the two appellants going with the severed head of the deceased bristled with contradictions and improbabilities, the trial Court was fully justified in observing that no reliance could be placed upon the same. Mr. Veerappa, the learned counsel for the State o the other hand fully supported the judgment of the High court. 8. Having considered the judgment of the trial Court in the light of the evidence on record we have no hesitation in concluding that the findings recorded by it in favour of the appellants are patently wrong and perverse and the High Court was fully justified in reversing the same. 9. That Hanamappa met with his gory death on his land and that his served head was found tied to the village get stand conclusively established by the uncontroverted evidence of the two police Officers, namely, P.W.20 and 21, who visited the spot soon after P.W.6 gave the phone message, the panch witnesses and other witnesses. The Photographs of the served head and the torso (Ext. P3 to P6) which were taken by the photographer (P.W.16), who accompanied the above police officers fully corroborated their version. Dr. R.N. Nadagounda (P.W.10), who held autopsy on the trunk and the severed head of Hanamappa found as many as twenty injuries. From the above facts and circumstances which stand established there cannot be any manner of doubt that Hanamappa was brutally murdered. Indeed, this part of the prosecution case was not seriously challenged by the defence and both the Courts below recorded a concurrent finding in http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 11 this respect. 10. The next and the vital question that falls for our determination is wither the prosecution has been able to conclusively prove that the tow appellants are the authors of the ghastly crime. As earlier stated, the main stay of the prosecution in this regard is P.W. 2 who claimed to have been caltivating the land of the deceased on the fateful day. She testified the since about ten to twelve days prior to that day she was working in that land as a daily labourer. As before, she went to that land in the morning of December 16, 1986 and engaged herself in uprooting the dried up tomato plants. The deceased reached there sometime later and tethered the bullocks, that he had brought wit him, near the haystack. At or about the same time P.W.1 also reached there with a bag or groundnuts and a butti (tiffin box) containing the meals for the deceased. After spreading a gunny bag all of them sat over it and started gossiping, while shelling the groundnuts. While they were gossiping accessed Nagappa reached there with a rampige and on being asked by the deceased about the purpose of his visit said that he was i search of his buffalo which was missing from the previous night. Nagappa then sat wit them and started gossiping. After something A2 came there and joined them. while they were talking t each other P.W.1 left the place to answer a call of the nature. By the time she reached the heap of stones lying nearby A1 appeared there with his hands held behind his back. Immediately thereafter A1 caught the deceased and stabbed him with a knife he was carrying and A2 assaulted him with the exe he had with him P.W.2 however managed to snatch the exe from the hand of A2 and throw it away. Before however P.W.1 could raise a hue and cry Nagappa also assaulted him with his rampige. The both P.W. 1 and P.W.2 went towards the village to inform the villagers. 11. P.W.2 went on two say that when he was going towards the village she heard sound of food steps from behind and on turning back saw accused Nagappa coming towards them. when she requested him to rescue the deceased he replied that he had not come to rescue him and ran towards the Nala. P.W. 2 next stated theat then she followed P.W.1, who was proceeding ahead, towards the village and on the way when she (P.W.2) met P.W. 3 she told him that all the three accused had killed the deceased. Then she found A1 and A2 following them with A1 carrying the served head of Hanamapa. The above scene struck terror in there mind and she along with P.W.1 ran towards the village and stayed back in her house till police came. P.W.2 identified the knife, exe and rampige with which the three accused had assaulted the deceased the clothes of the deceased and the pairs of chappals that the deceased and P.W.1 were wearing. 12. One of the reasons for which the trial Court disbelieved her evidence was that thought she claimed to have uprooted tomato plants from the land no such plant was seized by the police. The trial Court ought not to have laid any stress on this aspect for her claim about her presence is furnished by the fact that groundnuts, groundnut shells an da gunny bag were seized from the site of the incident and all those articles together wit the wearing appeals seized from the person of the deceased were found by the F.S.L. to contained human blood of Group ’B’. Another reason advanced by the trial Court to disbelieve her - which in our view is an absurd one-was that though according to her the deceased had fallen on the gunny bag blood stains were found on the earth also. Considering the weapons used and the number and nature of injuries inflicted therewith it can be legitimately inferred that blood spurted out to cover an http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 11 area beyond the gunny bag on which the deceased had fallen down. The next ground canvassed by the trial Court for disbelieving her was that no other witness had spoken about her having been present at the spot at the material time. If the above observation of the trial Court is taken to its logical conclusion it would means that no conviction can be recorded on the basis of the evidence of a solitary witness, howsoever reliable his testimony may be. One of the tests to judge the credibility of a witness is the intrinsic quality and worth of his evidence, independent of other evidence and if such evidence measures up to the Court’s satisfaction it can itself form the basis of conviction. It is only when such evidence does not oass muster that the Court seeks Corroboration to draw its conclusion therefrom. The trial Court also disbelieved P.W.2 on the ground that she contradicted herself with her statement recorded under Section 161 Cr.P.C. Having gone through the contradictions we are of the view that the trial Court ought not to have allowed the defence to bearing those purported contradictions on record- much less rely upon the same-for they are only minor omissions. To avoid prolixity we refrain from referring to each of them except one to demonstrate the trial Court’s unjustified reliance upon them. As earlier noticed, P.W.2 testified that when A2 tried to give a second blow on the deceased with an axe he snatched the axe from him. The omission to which her attention was drawn in this regard was that before the police she did not state that she snatched away the axe when the second blow was about to be given. The omission here was not in respect of her failure to state about the snatching away of the but the stage of such snatching. It is obvious that this was not a material omission and, therefore, the trial Court ought not to have permitted the prosecution to prove the said omission, far less relied upon it to discredit P.W.2 Lastly, the trial Court observed that as there were discrepancies between the evidence of P.W.2 and the other witness, the former could not be relied upon. On perusal of the discrepancies referred to by the trial Court we are of the opinion that it should have ignored them as insignificant and inconsequential. After having carefully gone thorough the evidence of P.W.2 we find no reason to disbelieve her as we find that she was a natural and probable witness and inspite or lengthy cross examination the defence could not shake her credibility. 13 That brings us to the evidence of the other eye witness namely, Lakshmawwa (P.W.1). While admitting that she was living with the deceased as his mistress, she testified that in that morning she went to the field at or about 10.00 A.M. with a basket of groundnuts and a tiffin box containing the food for the deceased. Reaching there, she found Sunderawwa (P.W.2) plucking tomato plants. She (P.W.1) spread out an empty gunny bag on the ground and all three of them started shelling the groundnuts. While they were sitting, Nagappa (the absconding accused) came there. When deceased asked him as to why he came there he replied that he came in search of this missing she-buffalo. she then asked the deceased for some groundnuts and started eating them. while all of them were talking A2 came there with an axe on his shoulder and they started talking to each other. A little later she (P.W.1) left the pace to ease herself. She then saw A1 approaching the deceased. When she came back after easing herself she found the deceased bleeding near the place where they were shelling the groundnuts. She then became afraid and ran towards the hose. She, however, did not speak about the actual assault on the deceased by the three accused persons for which she was contradicted by the public http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 11 Prosecutor, with the permission for the Court, with her statement recorded by P.W. 20 (which was treated by the police as the FIR but was found by both the Courts as a statement recorded during investigation) wherein she had supported the prosecution case fully. 14. In dealing with the evidence of P.W.1 the trial court first detailed her testimony to the extent it was legally admissible and then made the following comments: "So from the statement of P.W.1 recorded by the court what act these two accused had committed in causing the death or assaulting the deceased has not been spoken to by P.W.1 so her evidence so as to connect the accused wit the assault on the deceased in concerned cannot be of any help to the prosecution. Mere presence of the accused persons in the land at the alleged spot itself will not sufficient to come to the conclusion that it is the accused persons who are responsible for the assault on the deceased." 15. In Satpaul vs. Delhi Administration A.I.R. 1976 SC 294 this Court had occasion to consider the question whether the entire evidence of a prosecution witness, who turns hostile and is cross examined by the public prosecutor with the leave of the Court, is to be discarded altogether. After discussion the law on the subject and the decisions of this Court and High Court on that aspect the Court observed as under: "From the above conspectus, it emerges clear that even in a criminal prosecution when a witness is cross examined and contradicted with the leave of the Court, by the party calling him, his evidence cannot, as a matter of law, be treated as washed off the record altogether. It is for the Judge of fact to consider in each case whether as a result of such cross examination and contradiction, the witness stands thoroughly discredited or ca still be believed in regard to a part of his testimony. If the Judge finds that in the process, the credit of the witness has not been completely shaken, he may, after reading and considering the evidence of the witness, as a whole, with due caution and care, accept in the light of other evidence on the record, that part of his testimony which he finds to be creaditworthy and act upon it. It in a given case, the whole of the testimony of the witness is impugned, and in the process, the witness stands squarely and totally discredited, the Judge should, as a matter of prudence, discard his evidence in toto." http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 11 16. A similar view was expressed by a three judge Bench of this court in Bhagwan Singh vs. State of Haryana A.I.R. 1976 SC 202 when it stated that the fact that the Court gave permission to the prosecution to cross examine his own witness, thus characterising him as, what is described as a hostile witness, does not completely efface his evidence. The evidence remains admissible in the trial and there is no legal bar to base a conviction upon his testimony if corroborated by other reliable evidence. 17. In view of the above tests laid down by this Court for appreciating the evidence of a hostile witness the trial court was not at all justified i discarding the evidence of P.W.1 altogether what the above quoted comments and it ought to have considered her evidence in the light of the other evidence eon record. when so considered we find that her evidence regarding the presence of P.W.2 at the time for the incident, the appearance of the accused on the scene and the decease later on found bleeding is trustworthy as it stands corroborated not only by the evidence of P.W. 2 but also by the recovery of blood stained gunny bag, groundnut shells and axe. while on this point it is pertinent to mention that in spite of a searching cross examination the defence could not discredit her evidence, so far as it sought to support the prosecution case. 18. Now that we have found that P.W.2 is a reliable and truthful witness and P.W.1 does not stand wholly discredited, we may advert our attention to the testimonies of the five witnesses, namely, P.W.4, 5, 6, 8 and 11, who saw the severed head of the deceased being carried by the tow appellants and then tied by them to the village gate. To appreciate the reasonings of the trial Court to brand all of them as unreliable witnesses it would be necessary to discuss their evidence in some details. P.W.4 claimed to have gone to the land of one Sorgavi which was near the village stream, to water pomegranate plants. At or about 11- 11.30 A.M. the supply of electricity failed, and with that the supply of water stopped, and so he was to the nearby pump-souse to take his food. When he was about to open his lunch box, he saw P.Ws. 1 and 2 coming towards the stream screaming. When asked by him as to what had happened she told that Hanamappa had been hacked by Pandya (A1) ad Laxmya (A2). then she said P.W.2 went running. He then went towards the field and stood there. At that time he saw A1 and A2 coming towards the village, with the former holding the served head of the deceased. In cross examination he was contradicted with his statement recorded under Section 161 Cr. P.C. Where in he did not state that because the electricity has failed he had gone to take his food at or about 11 or 11.30 A.M. and that P.W.1 told him that Pandapa and Laxmappa had cut Hanamappa. He asserted that both the accused persons were almost behind P.Ws.1 and 2. He denied the suggestion that whole committing theft in the land of A1 he was caught red-handed by A2 and then fined and out of that enmity he was giving false evidence. 19. P.W.5, testified that after cultivating his land he went back to his home at or about 12 noon to take food, While he was in his house he was both the accused person persons coming to the village, with the served head of the deceased in the hand of A1. He followed them to the village- gate where he saw A2 tying the head to the beam of the gate. Thereafter both went towards their house proclaiming their valour (shouting ’deen’). At that time he saw Gangappa Hadapad (P.W. 8) and others present there. In cross examination it was elicited from him that he used to go t the houses in the village, including that of the accused, to http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 11 collect alms. It was suggested to him that about one years prior to the incident A1 had got prepared one tayatha from him for one of his bullocks and paid Rs. 50/-. It was further suggested the because the bullock died A1 got that money recovered form him for which their relations deteriorated. The suggestions were however denied by him. He however admitted in the cross-examination that he did not see any one going towards the land of the deceased when he was returning home. His attention was then drawn to certain contradictions with reference to his statement made before the police. 20. The star witness of the prosecution to prove the above fact is however P.W.6 who deposed that about 12 noon that day he was sitting on the Katta outside the Panchayat office. At hat time both the accused came towards the panchayat office with the severed head of the deceased and then went towards the village-gate. He stood at a distance about 20 marus and saw A-2 tying a torn piece of towel to the hair on the head after taking the head from the hands of A-1 and then affixing it to the beam of the gate. Both of them hen went towards the village shouting deen. At that time P.Ws. 5, 8 and 11 were present there. He then vent to the Dalapathy of the village but as he could not find him he sent a message to the Kaladagi Police Station from the local post office. A suggestion was put to him that Rs.200/- were paid as bribe at his instance to the Talati of the village by A1 to get a loan sanctioned and because the same was not sanctioned A1 was pressing his brother to get back the money, but he denied the suggestion. From his cross examination we find that nothing of consequence was elicited in his cross examination to discredit his. it is of course true that he did not give all the details i the phone message but it is of no consequence because he did intimate about the murder of Hanamappa. 21. P.W.8, a barber by profession, was near the village gate at about 12 noon that day and he saw both the accused coming there with the severed head of the deceased and trying it to the village-gate in the manner stated by other witnesses. He identified it as that of deceased Hanamappa. He also spoke of the presence of other witnesses referred to above. He denied the suggestion in the cross-examination that his elder brother Mutheppa had illicit connection with P.W.1. Other suggestions to show enmity towards the appellants were also denied by his. From his evidence we find that nothing of consequence could be elicited i his cross-examination so as to doubt his veracity. 22. The last witness on the point is P.W.11, who is also an agriculturist. he has his house about half a furlong away from the village gate. On getting he information that Hanamappa was murdered he along with Handigeri a Shivalingappa went towards the village gate at or about 12 noon and saw both the accused going there with the served head of the deceased and then fixing it to the village gate. He admitted that he had not gone to his land that morning but stated before Police that he had gone to his land and returned by 12 noon. In cross examination he admitted that Bharamappa, a cow-boy, is the cousin of the accused persons but denied that in his marriage he had consumed liquor and misbehaved for which A1 had beaten him. He also denied that for that reason he and A1 were not in talking terms. On the country he asserted that they were in talking terms. 23. The principal ground which weighed with the trial Court to disbelieve the evidence of P.Ws. 5, 6,8, and 11 was that while testifying before the Court they improved on their statement made before the police during investigation. On http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 11 perusal of the improvements referred to by the trial Court, we find that they relate primarily to the manner in which the accessed tied the served head to the village gate details of which were not disclosed to the police. The other improvements also relate to insignificant omissions, some of which we may mention by way of illustration. while discussing the evidence of P.W.5, the trial Court commented upon his having no stated before the police about the actual manner in which the head was tied - though he gave those details in evidence - and that while proceeding alone the road with the head they (the appellants) raised slogans. Similarly, while criticizing the evidence of P.W.6 the trial Court observed that while in his testimony in court he stated only three persons had witnessed the tying of the served head, in his statement before the police he stated that under of persons had assembled near the village gate. The trial Court also laid much stress upon minor contradictions in the evidence of the above witnesses as would be evidence from its comment that whereas P.Ws. 5 and 6 had seen only tying of the served head with pawada to the hair of the severed head, P.Ws. 8 and 11 said tat along pawada. cheri was also used. 24. In our considered view the trial Court was not at all justified in disbelieving the evidence of the above witnesses: firstly, because , they were all dependant witnesses and nothing was brought our in cross-examination to indicate that they were interested in the cause of the prosecution or inimically deposed towards the appellants and secondly, because , the improvements and contradictions referred to by the trial Court in their evidence were too insignificant to be taken notice of. Before we part with this aspect of the matter was may mention that the trial Court did not give any reason whatsoever to discard the evidences of above five witnesses and we are of the opinion that there is not justifiable ground to disbelieve their testimonies. 25. As stated earlier, another ground canvassed by the trial Court to disbelieve the prosecution case was that there was material Discrepancy regarding the actual time when the incient took place. The trial Court pointed out that i the charge framed against the appellants it was mentioned that the incident took place at 1 P.M., but according to P.Ws/ 1 and 2 the incident took place at or about 10 A.M., while the witnesses who spoke about the carrying of the served dead claimed to have seen it at a about 12 noon. In making these comments the trial Court gave undue importance to a mistake in the charge, ignoring both the ocular evidence and the medical evidence and the medical evidence. It is also not clear on what basis it was stated in the charge that incident had occurred at 1 P.M. nor was it necessary to refer to the time of incident therein. Be that as it may, the record does not indicated that the appellants capitalised on it not can it be said that the they were prejudiced thereby. P.W.2 deposed that when Hunamappa was murdered it was about five hours after sun- rise and P.W. 1 said that she went to the land at a about 10 A.M. According to P.Ws. 4, 5,6,8 and 11 it was about 12 noon, then both the appellants came to the village shouting "deen" and holding the severed head of the deceased. When considered in the context of the Act that the witnesses were village rustics, who do not testify about time by the watch, there is not contradiction whatsoever regarding the time of the incident. Another conclusion of the trial Court that the incident. Another conclusion of the trial court that the incident must have taken place in the early morning of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 11 December 16, appears to have been influenced by the opinion given by the Doctor, who held the autopsy. The trial court ought not have based its conclusion on the opinion so given , when the witnesses have consistently stated that the actual assault was round about five hours after sun-rise. 26. As regards the criticism of the trial Court that the failure on the part of the prosecution to explain the injuries found on the person of the two appellants by Dr. Nadagounda P.W.10) when he examined them in the night of the incident made its case suspect, it mus be said that in the facts ad circumstances of the instant case the prosecution owned no such duty. P.W. 10 found one incised would on the thigh of A1 and one incised wound on the middle of the right palm of A2 measuring 1.1/4" x 1/4" and skin deep. Such simple and minor injuries on the person of the accused could not out weigh the evidence of the large number of independent witnesses examined by the prosecution who consistently deposed about the ghastly crimes committed by them in severing the head of the deceased, parading with it along the village pathway and then tying it to the village- gate. We cannot lose sight of the fact that the appellants along with another attacked the deceased with deadly weapons and inflicted twenty injuries on his person. When such a ghastly murder is committed it was not unlikely that the tow appellant sustained those injuries accidently or owing to the resistance which the deceased must have offered. In make this observation we have drawn inspiration from the fact that the injury that was suffered by A2 was on the right palm. At any rate there is nothing on record that the deceased caused or could have caused those injuries, more so, when he was not armed with any weapon. we, therefore, find no hesitation in concluding that the reliance of the trial Court on the superficial injuries on the accused persons do distrust the prosecution case was wholly unjustified. 27. On conspectus of the entire evidence on record we are, therefore, in complete agreement with the agreement with the following observations and tsfindings recorded by the High Court, in setting aside the order of acquittal passed in favour of the appellants: "The learned counsel for the accused-respondents urged that we should be slow in interfering with the judgment of acquittal as the trial Court has adverted to all aspects of the case and has disbelieve the testimony of the prosecution witnesses. We are aware that we should be slow when the accused have the benefit of acquittal in the hands of the trial Court. We have reappraised the evidence and found that the trial Court has grossly erred in disbelieving the testimony of the two erred in disbelieving the testimony of the tow eye witnesses and other witnesses in the village who actually saw the two respondents taking the served head of the deceased and tying to the village gate. In such a situation from a small village like the one in question may not be possible to expect any better evidence that the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 11 one given by the prosecution witnesses. When the tow accused were carrying the served head of the deceased it is rather impossible to conceive that any one could have interfered wit this inhuman and ghastly act of theirs. Reaction of a witness in such a situation may not be uniform and one cannot expect the witnesses to behave in a particular manner. the entire incident is one and continuous from the stage of attack on the deceased till the severed head was tied to the village gate. Therefore the trial Court instead of hair-spliting evidence and depending on discrepancies with to no go to falsify the evidence of these witnesses ought not to have disbelieved them. Undue importance was attached to the difference in time factor referring to the one in the charge and the evidence of the prosecution witnesses. We have no hesitation in finding that the approach of the trial court to the evidence is perverse and unreasonable. No other conclusion than of guilt can follow from the prosecution evidence. It was therefore not justified in acquitting the accused. In the result the appeal fails and the same is hereby dismissed