FARIDA BEGUM vs. STATE OF UTTARAKHAND

1 NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1560 OF 2013 Farida Begum .. Appellant Versus State of Uttarakhand .. Respondent WITH Criminal Appeal No. 1652 of 2013 and Criminal Appeal No. 1653 of 2013 J U D G M E N T M. R. SHAH, J. 1. The present appeals before this Court arise against the impugned   common   judgment   and   order   dated   22.08.2012 passed by the High Court of Uttarakhand at Nainital passed in Criminal Appeal Nos. 235/2004, 239/2004 and 261/2004 by which the High Court has dismissed the said appeals preferred Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.12.04 16:32:34 IST Reason: by the original Accused Nos.1, 2 and 5 and has confirmed the conviction and sentence imposed by the learned trial Court 2 convicting them for the offences under Sections 302/149 and 147 of the IPC.   1.1 That,   in  all,   eight  accused   were   tried   for  the   offences under Sections 147, 148 and 302/149 of the IPC for having committed murder of one Mukhtar Ahmed.   That, out of the eight   accused,   three   accused   namely,   Raees   Ahmed   (A4), Mohd. Ashraf (A2) and Raees Ahmed @ Satna (A5) were also tried for the offence under Section 25 of the Arms Act.  That, during   the   trial,   accused   Mohd.   Aslam   (A3)   died   and, therefore,   the   case   of   the   said   accused   was   ordered   to   be abated.  That, on conclusion of the trial, the learned Additional Sessions Judge, Fast Track Court, Kashipur, District Udham Singh Nagar (hereinafter referred to as “the trial Court”) held all the accused guilty for the offences under Sections 302/149 of the IPC and sentenced them to undergo life imprisonment and a fine of Rs.2,000/­ each and, in case of default in paying the fine, to undergo one year RI.  The learned trial Court also convicted   the   original   Accused   No.1   Smt.   Farida   Begum, original   Accused   No.6   Mohd.   Nasim   @   Churti   and   original Accused No.7 Idrish for the offence under Section 147 of the IPC and sentenced them to undergo one year RI.  The learned 3 trial  Court also  convicted  the  original  Accused  No.2  Mohd. Ashraf, original Accused No.4 Raees Ahmed and the original Accused No.5 Raees Ahmed   @ Satna for the offences under Section 148 of the IPC and sentenced them to undergo two years RI.   That the learned trial Court acquitted the original Accused Nos.2, 4 and 5 for the offence under Section 25 of the Arms Act. 1.2   Feeling aggrieved and dissatisfied with the judgment and order of conviction and sentence imposed by the learned trial Court, the original Accused No.1 Smt. Farida Begum preferred Criminal Appeal No.235 of 2004 before the High Court.  The original Accused No.2 Mohd. Ashraf preferred Criminal Appeal No.239 of 2004 and original Accused No.5 Raees Ahmed @ Satna preferred Criminal Appeal No.261 of 2004 before the High   Court.     The   original   Accused   No.7   Idrish   preferred Criminal   Appeal   No.238   of   2004,   Mohd.   Nasim   @   Churti original Accused No. 6 preferred Criminal Appeal No.240 of 2004   and   Raees   Ahmed   original   Accused   No.4   preferred Criminal   Appeal   No.251   of   2004   before   the   High   Court, challenging their respective conviction and sentence imposed by the learned trial Court.   That, by the common impugned 4 judgment and order, the High Court has dismissed the appeals preferred by the original Accused Nos.1,2,4 and 5 and has confirmed   their   conviction.   The   High   Court,   however,   has allowed the appeals preferred by the original Accused Nos.6 and 7, i.e. Criminal Appeal Nos.238 of 2004 and 240 of 2004 and has acquitted them by giving them the benefit of doubt. 1.3 Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order passed by the High Court, the original Accused Nos.1,2 and 5 have preferred the present Criminal Appeals   being   Criminal   Appeal   Nos.1560/2013,   1652/2013 and 1653/2013 respectively.  At this stage, it is required to be noted that so far as the original Accused No.4 Raees Ahmed is concerned, he has not preferred any appeal, however, his case shall be dealt with hereinbelow. 2.      The case of the prosecution in nutshell is as under:  That FIR was lodged on 01.07.1999 at about 9.15 PM at Police Station, Jaspur, Udham Singh Nagar by one Shahid Hussain against the accused persons for the offences under Section 302/149, 147, 148 of IPC and Section 25 of the Arms Act.  It was revealed that the complainant, along with two of 5 his   companions,   Mukhtar   Ahmed   and   Mohd.   Rafi   after performing their evening Namaj at a Mosque in their town, reached the house of one Rafiq Ahmed (Dildar) at about 8.00 PM in the evening.  It was further stated that the complainant and Mukhtar Ahmed often used to visit the house of Dildar after performing the evening Namaj.   On that day, at about 8.20 PM, Dildar went inside his house to bring tea for his guests.     During   this   period,   Smt.   Farida   Begum   (A1), Chairman, Nagar Palika, Jaspur, Mohd. Ashraf, Raees Ahmed, Raees Ahmed @ Satna, Mohd. Aslam, Naseem @ Churti and Idrish (all  original accused),  accompanied  by  one   unknown person entered the house of ‘Dildar’, where these three guests were sitting.   Out of these persons, Mohd. Aslam and Idrish caught   the   hands   of   the   Mukhtar   Ahmed   (deceased),   and Nasim @ Churti and the unknown person caught hold of the legs of Mukhtar Ahmed (deceased).     While the complainant and Mohd. Rafiq objected, Smt. Farida Begam exhorted that “the son of Darji should be finished and we will see how he removes me as Chairman of the Nagar Palika”.   It was further stated that, on this exhortation, Raees Ahmed, Raees Ahmed @ Satna and Mohd. Ashraf fired from their respective guns 6 which they were carrying.   It was further stated that, out of three   gun   shots,   two   had   hit   Mukhtar   Ahmed   (deceased), whereas one did not fire or mis­fired.   It was further stated that thereafter Smt. Farida Begum threatened that if anyone names   them   to   the   police   or   approves   the   “no   confidence motion” against her, he shall also be killed.  That the case was investigated by the Investigating Officer D. K. Sharma.   He, along with other Police Officers, reached the spot at about 9.15 PM.     The inquest report was completed by 11.45 PM.   The Investigating Officer recorded the statements of the witnesses. After   preparing   the   inquest   report,   other   formalities   were performed to send the  dead body for post­mortem.       The Investigating Officer also prepared the Panchnama of the place of incident and also prepared the map.     That, during the course   of   investigation,   the   respective   accused   came   to   be arrested.  The Investigating Officer also recovered the firearm used   in   the   commission   of   the   offence   and   sealed   them. During the course of the investigation, the Investigating Officer also collected the incriminating materials.  During the course of the investigation, the Investigating Officer also collected the medical evidence as well as the report of the scientific analyst. 7 After conclusion of the investigation, the Investigating Officer filed charge­sheet for the offences under Sections 147, 148, 302/149 of the IPC and Section 25 of the Arms Act against the respective   accused.     That   the   learned   Magistrate   took cognizance and committed the case to the learned Sessions Court, which was numbered as Sessions Trial Nos. 147 of 2000,   148   of   2000   and   149   of   2000.     At   this   stage,   it  is required to be noted that, as such, Session Trial No. 147 of 2000 was the main case, insofar as Session Trial Nos. 148 and 149 of 2000 were against Raees Ahmed (A4) and Mohd. Ashraf (A2) for the offences under Section 25 of the Arms Act.  That all the accused pleaded not guilty and, therefore, all of them came to be tried for the aforesaid offences. 3. To   bring   home   the   charge   against   the   accused,   the prosecution examined the following witnesses:

8

3.1 That the prosecution also brought on record through the concerned witnesses the documentary evidence, such as the first information report, post­mortem report, Forensic Science Laboratory   report,   Panchnama   of   the   place   of   incident, Panchnama of the recovery of the firearm used by the original accused No. 2 etc. 3.2 After closing of the evidence on behalf of the prosecution, the defence examined the following witnesses:

3.3 That the defence also brought on record the following documentary evidence: 1) Ex.D20   –   the   report   about   the   electricity   supply   in Jaspur town on 1.7.1999. 9 2) Ex.D32   –   the   register   of   the   daily   log   sheet   dated 1.7.1999 (found to be having overwriting in the column of time on it). 4. That,   thereafter,   after   completing   the   evidence,   the accused persons came to be examined under Section 313 of the Cr.P.C.  on  the  basis of  the  material on  record  against them.   All the accused denied their involvement in the case and denied the evidence against them.    5. Thereafter, after hearing the learned counsel appearing for the parties and, on appreciation of evidence, the learned trial Court by a common judgment and order dated 23.7.2004 convicted Smt. Farida Begum (A1), Mohd. Ashraf (A2), Raees Ahmed   (A4),   Raees   Ahmed   @   Satna   (A5),   Mohd.   Nasim   @ Churti (A6) and Idrish (A7) for the offences under Sections 302/149 IPC and sentenced all of them to imprisonment of life with a fine of Rs.2,000/­ and, in default of payment of fine, to undergo   one   year’s   RI.     That   the   learned   trial   Court   also convicted   the   original   accused   No.   1   Smt.   Farida   Begum, original Accused No. 6 Mohd. Nasim @ Churti and original Accused No. 7 Idrish also for the offence under Section 147 of 10 the IPC and also convicted the original Accused No. 2 Mohd Ashraf,   original   Accused   No.   4   Raees   Ahmed   and   original Accused No. 5 Raees Ahmed @ Satna for the offence under Section 148 of the IPC and sentenced them to undergo two years’ RI.   That the learned trial Court acquitted the accused persons under Section 25 of the Arms Act.   The case against the original Accused No. 3 Mohd. Aslam was ordered to be abated due to his death during the trial. 6. As   observed   hereinabove,   the   accused   approached   the High Court by filing their respective criminal appeals.   That the High Court, by the impugned common judgment and order has dismissed the appeals preferred by the original Accused Nos. 1, 2, 4 and 5 and maintained the conviction and sentence imposed by the learned trial Court.  However, the High Court has acquitted the original Accused Nos. 6 and 7 by giving them the benefit of doubt.  Hence, the original Accused Nos. 1, 2 and 5 are before this Court by way of present appeals. 7. Shri K.T.S. Tulsi, learned senior counsel, has appeared on behalf of the original Accused No.1, Shri Deepak Singh, learned counsel has appeared on behalf of original Accused 11 No.2 and Shri K.K. Tyagi, learned counsel appeared on behalf of original Accused No.5. 7.1      Heard Shri Rajiv Nanda, learned counsel appearing on behalf   of   the   respondent   State   of   Uttarakahand   and   the learned   counsel   appearing   on   behalf   of   the   original Complainant in each of the appeals. 8.    SUBMISSIONS MADE BY SHRI K.T.S. TULSI, LEARNED SENIOR   COUNSEL   APPEARING   ON   BEHALF   OF ORIGINAL ACCUSED NO.1 Shri  Tulsi learned senior counsel appearing on behalf of original Accused No.1 has vehemently submitted that, in the facts and circumstances of the case, both the High Court as well   as   the   learned   trial   Court   have   materially   erred   in convicting the original Accused No.1 for the offences under Sections 302   read with Section 149 and also under Section 147 of the IPC. 8.1               It   is   further   submitted   by   the   learned   counsel appearing   on   behalf   of   the   original   Accused   No.1   that   the conviction   by   both   the   Courts   below   is   based   upon   the depositions of PWs.1 and 2 whose credibility is very doubtful and both of them are not believable.   It is further submitted 12 that,   as   such,   there   are   material   contradictions   in   the depositions of PWs.1 and 2 and other witnesses and, therefore, both the Courts below have materially erred in convicting the original Accused No.1 relying upon the depositions of PWs.1 and 2. 8.2      The learned counsel for the original Accused No. 1 has further submitted that, as such, the prosecution has failed to prove   the   motive   and   the   reason   for   the   Accused   No.1   to kill/commit the murder of deceased Mukhtar Ahmed. 8.3.        It  is   submitted   that  the   enmity   with  PW.1   Shahid Hussain could not have been accepted as the reason for the original   Accused   No.1   exhortation  that  Mushtak   Ahmed   be shot.   It is submitted that, therefore, as the prosecution has failed to prove the motive so far as the enmity between the original Accused No.1 and deceased is concerned, both the Courts below have materially erred in convicting the original Accused No.1.   8.4     It is further submitted by the learned counsel appearing on behalf of the original Accused No.1 that both the Courts below have materially erred in not properly appreciating the fact that the dimension of the room in which the incident had 13 taken place was such that it was impossible to believe that 11 persons were present in the room, when the incident allegedly took place.   It is further submitted that, therefore, the story put forward by PWs.1 and 2 and the prosecution is totally unbelievable and, therefore, the impugned judgment and order of conviction and sentence insofar as convicting the original Accused No.1 deserves to be quashed and set aside.   8.5 It is further submitted that, as such, there are material contradictions so far as the electricity at the time of incident was or not.  It is submitted that, in fact, the accused has been able   to   prove   by   leading   the   cogent   evidence,   namely, examining D­3 – the officer of the Electricity Supply Division that at the time of the alleged incident there was no electricity supply.     It   is   further   submitted   that   the   same   has   been established   and   proved   even   by   producing   documentary evidences Exh.D­20/D­34.   It is submitted that, therefore, it was   not   possible   for   any   of   the   prosecution   witnesses   to identify the accused.  It is submitted that, therefore, both the Courts below have materially erred in convicting the original Accused No.1. 14 8.6   It is further submitted that even the original accused No.1was successful in proving by examining DW­2, the son of the owner of house, that the original Accused No.1 was not present at the time of alleged incident.   It is submitted that DW­2 in his deposition categorically stated that the original Accused No.1 and others were not involved in the murder of deceased Mushtak Ahmed. 8.7       It is further submitted that the High Court ought to have acquitted the original Accused No.1 also by giving her the benefit of doubt,  as was given to original Accused Nos.6 and 7.   It is submitted that once the case against the original Accused Nos.6 and 7 has not been believed and consequently they are acquitted by giving them benefit of doubt, similar benefit of doubt ought to be given to the other accused, more particularly, Accused No.1 also. 8.8       Making the above submissions and relying upon the decisions of this Court in the case of  Jainul Haque v. State of   Bihar   (1974)   3   SCC   543;   Pandurang   Chandrakant (2009)   10   SCC   773; Mhatre   v.   State   of   Maharashtra   Vaijayanti v. State of Maharashtra  (2005) 13 SCC 134 and 15 Hoshiar Singh v. State of Punjab  1992 Supp. (1) SCC 413, it is   requested   to   allow   the   present   appeals   and   acquit   the original Accused No. 1 for the offences for which she has been convicted. 9. Shri Deepak Singh, learned counsel appearing on behalf of original Accused No. 2 has adopted the submissions made by   Shri   K.T.S.   Tulsi,   learned   senior   counsel   appearing   on behalf of original Accused No. 1 and, as such, has reiterated what was submitted on behalf of original Accused No. 1.   In addition,   learned   counsel   appearing   on   behalf   of   original Accused No. 2 has also relied upon the decisions of this Court in   Mohinder Singh v. State of Punjab   AIR 1955 SC 762;   AIR Willie (William) Slaney v. State of Madhya Pradesh 1956 SC 116;  Balaka Singh v. State of Punjab  (1975) 4 SCC 511;  Phani Bhusan Das v. State of West Bengal  (1994) SCC (Cri) 1752 and     (2000) 4 SCC Suresh Rai v. State of Bihar 84. 9.1 Making above submissions and relying upon the above decisions,   it   is   requested   to   allow   the   appeal   preferred   by 16 original Accused No. 2 and acquit him for the offences for which he has been convicted. 10. Shri K.K. Tyagi, learned counsel appearing on behalf of original Accused No. 5, has vehemently submitted that, so far as   original   Accused   No.   5   is   concerned,   as   looking   to   the dimension of the room which was hardly 10’ x 10’, it was not possible for the original Accused Nos. 4 & 5 to fire.   It is further submitted that, therefore, the story put forward by the prosecution   that   the   original   Accused   Nos.   4   and   5   were present and they fired, is unbelievable.   10.1 It is further submitted by the learned counsel appearing on behalf of original Accused No.5 that, even otherwise, the prosecution   has   failed   to   prove   by   leading   cogent   evidence that, in fact, the original Accused Nos. 4 and 5 fired from the firearms.   It is submitted that neither the firearm alleged to have   been   used   by   the   original   Accused   No.   5   had   been recovered, nor even the bullet was recovered/seized.     It is submitted that even there is no scientific evidence like ballistic report on record which would suggest and/or prove that, in fact, original Accused No. 5 fired from the firearm, as alleged by the prosecution and as stated by PWs 1 and 2. It is further 17 submitted that, as such, the original Accused Nos. 4 and 5 both are entitled to be acquitted by giving them benefit of doubt on the very ground on which the High Court acquitted the original Accused Nos. 6 & 7 by giving the benefit of doubt. 10.2 It is further submitted that, as such, even the original Accused No. 5 is acquitted for the offence under the Arms Act and,   therefore,   also   both   the   Courts   below   have   materially erred in convicting the original Accused No. 5. 10.3 Making above submissions, it is requested to allow the appeal preferred by the original Accused No. 5 and quash and set aside the judgment and order passed by both the Courts below convicting the original Accused No. 5. 11. Shri Rajiv Nanda, learned counsel appearing on behalf of the State of Uttarakhand and the learned counsel appearing on   behalf   of   the   original   complainant   have   supported   the impugned   judgment   and   order   of   conviction   and   sentence imposed by the learned trial Court and confirmed by the High Court, convicting the original Accused Nos. 1, 2 and 5 for the offences under Sections 302/149 IPC and other offences for which they are convicted. 18 11.1 It is further submitted by the learned counsel appearing for the State that, so far as the  original Accused No. 1 is concerned, the motive for her to exhort the deceased has been established and proved and the same has been discussed by the learned trial Court as well as the High Court in detail. 11.2 It   is   further   submitted   that,   even   otherwise,   as   has rightly been observed by the High Court and the learned trial Court that in view of the overwhelming evidence on record, more particularly, the depositions  of  PWs 1 and  2 the eye witnesses, the presence of original Accused Nos. 1 and 2 is established and proved beyond doubt and the prosecution has been   successful   in   proving   the   case   against   the   original Accused Nos. 1 and 2, the motive may be inconsequential. It is submitted that, as such, the motive by the original Accused No. 1 has been established and proved beyond doubt. 11.3 It is further submitted by the learned counsel for the State   that,   in   the   present   case,   the   prosecution   has   been successful in proving the case against the original Accused Nos. 1 and 2 by leading cogent evidence, more particularly, by examining PWs 1 and 2 and other witnesses. It is submitted that both PWs 1 and 2 have fully supported the case of the 19 prosecution  and even  they are fully  cross­examined  by the defence, however, in the cross­examination, the defence has not been successful in proving anything contrary to what the aforesaid two witnesses have stated in their examination­in­ chief. 11.4 It   is   further   submitted   that,   as   such,   there   are   no material contradictions in the depositions of PWs 1 and 2, as alleged, on behalf of the original Accused Nos. 1and 2. 11.5 Now, so far as the submissions on behalf of the original Accused Nos. 1 and 2 that at the time of incident there was no electricity supply and reliance placed upon the deposition of DW­3,   Junior   Engineer   of   the   Electric   Supply   Division   is concerned,   it   is   vehemently   submitted   that,   as   such,   the learned trial Court as well as the High Court have given cogent reasons to disbelieve the deposition of DW­3.  It is submitted that, as rightly observed by the Courts below, DW­3 deposed in favour of the Accused No. 2 to favour the accused persons. It is submitted that his conduct is very much doubtful and even it is established and proved from the cross­examination of the said witness that the document Ex.D­34 was concocted and false one and there was interpolation by mentioning the 20 specific time, only with a view to suit the case of the accused. It is submitted that, therefore, the DW­3 is not believable at all and, as such, both the Courts below have rightly not believed the   story   put   forward   by   the   accused   that   there   was   no electricity supply at the time of the incident. 11.6 It  is   further   submitted   that   even   the   prosecution   has been successful in proving by leading cogent evidence that at the time of the incident there was electricity supply. 11.7 Now, so far as the submission made on behalf of the original Accused No. 5 that he shall also be entitled for the benefit of doubt and is entitled to the acquittal on the very ground on which the other accused ­ original Accused Nos. 6 & 7 came to be acquitted by the High Court is concerned, it is submitted that the case against the original Accused Nos. 6 & 7 and the original Accused Nos. 4 & 5 will be different and is not   comparable   and,   therefore,   merely   because   the   other original   Accused   Nos.   6   &   7   are   acquitted   by   giving   them benefit   of   doubt,   the   other   accused,   more   particularly,   the original Accused Nos. 4 and 5 shall not be entitled to acquittal. 11.8 It is further submitted that even the  original Accused No.4 has not preferred any appeal against his conviction and 21 sentence and has accepted the judgment and order passed by both the Courts below convicting him for the offences under Sections 302/148 IPC.  11.9 Now so far as the submissions on behalf of the accused that   as   the   accused   persons   came   to   be   acquitted   for   the offence under the Arms Act and, therefore, the accused are entitled to be acquitted, it is submitted that merely because the accused are acquitted for one offence,  ipso facto , they shall not be entitled to the acquittal for the other offences, if the other offences are proved against the accused.  It is submitted that, in the present case, both the Courts below have rightly convicted the accused for the offences under Sections 302/149 and 302/148 of the IPC, more particularly, relying upon the depositions of PWs 1 and 2 and on appreciation of the entire evidence on record. 11.10   Making above submissions, it is requested to dismiss the present appeals. 12.  Learned   counsel   appearing   on   behalf   of   the   original complainant   has   fully   supported   the   judgment   and   order passed   by   both   the   Courts   below   convicting   the   original accused, by further submitting that even the motive by the 22 original   Accused   No.   1   to   bestow   the   deceased   has   been established and proved, which has been elaborately discussed by the learned trial Court in paragraph 48.     Therefore, it is requested to dismiss the appeals preferred by the accused. 13. Heard   the   learned   counsel   appearing   on   behalf   of respective   parties   at   length.     We   have   gone   through   and considered the impugned judgment and order passed by the High Court as well as the learned trial Court.  We have also considered in detail and reappreciated the entire evidence on record. 14. Now, so far as the impugned judgment and order passed by the High Court maintaining the conviction and sentence imposed   by   the   learned   trial   Court,   while   convicting   the original   Accused   No.   1   for   the   offences   under   Sections 302/149 and Section 147 of the IPC is concerned, we have heard the learned counsel appearing on behalf of the accused as well as the State and have reappreciated the evidence on record.     For the reasons stated hereinbelow, we are of the opinion that both the Courts below have not committed any error in convicting the original Accused No. 1. 23 14.1 The presence of original Accused No. 1 at the time of the incident has been established and proved beyond doubt by the prosecution.  The witnesses, more particularly, PWs 1 and 2, in no uncertain words, have clearly stated that the original Accused No. 1 came to the place of the incident and that she started   shouting   and   told   to   kill   the   deceased.       The   role attributed to the original Accused No. 1 clearly suggests that the original Accused No. 1 committed the offence punishable under Sections 302/149 IPC.   PW1 has categorically stated that   the   original   Accused   No.   1   Smt.   Farida   Begum   came inside the room from the eastern side and, from the northern door, the other accused entered.  PW1 categorically stated that the original Accused No. 1 exhorted and said that the deceased must be finished and further stated that she will see how the “no   confidence   motion”   is   passed   against   her.       The   said witness has further stated that, immediately thereafter, Mohd. Ashraf who was carrying Tamancha shot at Mukhtar Ahmed (deceased).   The deposition of the said witness PW1 has been further supported by the deposition of PW2 Mohd. Rafi.  Both the aforesaid two witnesses are thoroughly cross­examined by 24 the   defence,   however,   nothing   adverse   to   the   case   of   the prosecution has been brought from the cross­examination.   14.2 Now,   so   far   as   the   submission   on   behalf   of   original Accused No. 1 that the prosecution has failed to prove the motive to kill the deceased by the original Accused No. 1 is concerned, at the outside, it is required to be noted that it has come on record that the original Accused No. 1 was having enmity with the deceased Mukhtar Ahmed due to municipality politics.   PW1, in his evidence, has categorically stated that the deceased Mukhtar Ahmed was elected as the Chairman of the Municipality, Jaspur in the election prior to the election at the time of occurrence and that his wife Smt. Sameena Begum had contested the next election for the post of the Chairman against Smt. Farida Begum and Sameena Begum had lost that election.  He has further stated that Smt. Sameena Begum, the wife of the deceased, had challenged the election of A­1 in the court by filing an election petition.  That Smt. Farida Begum (A1) was facing ‘no confidence motion’.       The Investigating Officer   PW7   had   categorically   stated   that   as   the   deceased Mukhtar   Ahmed   was   opposing   the   actions   taken   by   the original Accused No. 1 Farida Begum in the municipality and 25 that Smt. Farida Begum was the Chairman and Mohd. Aslam was the Councillor in the Municipality and that the deceased Mukhtar Ahmed had got an election petition filed through his wife   against   Smt.   Farida   Begum,   it   could   be   the   cause   of committing  the   murder  of  Mukhtar  Ahmed  by  the  accused persons.  14.3 Even otherwise, it is required to be noted that, in the present case, the presence of the Accused Nos. 1 and 2 at the time of the incident has been established and proved beyond doubt.    The role attributed to them has also been established and  proved by the  prosecution  by leading cogent evidence. The testimony of the eye witnesses fully supports the case of the   prosecution.     Under   these   circumstances,   as   rightly observed by the learned trial Court and confirmed by the High Court,   the   aforesaid   defence   shall   not   help   the   accused persons. 14.4 Reliance has been placed upon the deposition of DW3, the Junior Engineer of the Electricity Supply Department, by the learned counsel appearing on behalf of original Accused Nos. 1 and 2 in support of their case that, at the time of the incident, there was no electricity supply and, therefore, it was 26 not possible for PWs 1 and 2 to identify the accused persons. At the outset, it is required to be noted that, both the learned trial Court and the High Court have disbelieved the deposition of DW3.  From the cross­examination of DW­3, it appears that he   had   concocted   the   document   Ex.D­32   and   that   there interpolation by inserting the time which suits the accused. On re­appreciation of the deposition of DW­3, we are also of the   opinion   that   the   said   witness   is   not   reliable   and trustworthy and that he had given the deposition only with a view to favour the accused persons.   In the cross­examination of DW­3, the prosecution has succeeded in proving that there was interpolation and overwriting in Ex.32 on the timing and 20.15 PM has been shown as 20.30 PM.     Thus, as rightly observed by the learned trial Court as well as the High Court, the defence had made an unsuccessful attempt to prove that there was no electricity supply at the time of incident and that DW­3 had attempted to favour the accused persons for some special   reasons   and   had   tempered   with   the   departmental records.     We   are   in   complete   agreement   with   the   findings recorded by the learned trial Court and confirmed by the High Court while not believing DW­3. 27 14.5 Now,   so   far   as   the   submission   made   by   Shri   Tulsi, learned   senior   counsel   appearing   on   behalf   of   the   original Accused No. 1 that there are contradictions in the deposition of PWs 1 and 2 and DW­2 is concerned, on considering the entire deposition of PWs 1 and 2, we do not find any material contradictions which may destroy the case of the prosecution. Sometime   there   may   be   minor   contradictions.     However, unless those contradictions are such material contradictions which may destroy the case of the prosecution, the benefit of such contradictions cannot be given to the accused.   In the present case, we do not find any material contradictions in the deposition of PWs 1 and 2 which may destroy the case of the prosecution. 14.6 Now, so far as the submission made on behalf of the original Accused No. 1 that as the original Accused Nos. 6 and 7 are acquitted by the High Court and, therefore, the number of other accused shall be five or less than five and, therefore, the conviction of the original Accused No. 1 for the offence punishable under Section 302 with the aid of Section 149 IPC, is not sustainable is concerned, the same has no substance.   It   is   required   to   be   noted   that,   from   the   very 28 beginning,   the   case   of   the   prosecution   was   that   7   to   8 persons entered the house with a common intention to kill the deceased.     It is required to be noted that the original Accused Nos. 6 and 7 are acquitted by giving the benefit of doubt and on the ground that the story put forward by the prosecution that they caught hold of the deceased, is not believable.       There is no finding by the High Court while giving   the   benefit   of   doubt   and   acquitting   the   original Accused Nos. 6 and 7 that they were not present at the time of   the   incident.     Therefore,   the   overt   act   and   the   role attributed to them is not believable.   Even otherwise, so far as original Accused No. 1 and even original Accused No. 2 are concerned, we are of the opinion that the prosecution in the present case has proved beyond doubt the case against them individually for the offence under Section 302 of IPC.    14.7 Now,   so   far   as   the   reliance   placed   by   the   learned counsel appearing on behalf of the original Accused Nos. 1 and   2   upon   the   decisions   of   this   Court   referred   to hereinabove   is   concerned,   we   are   of   the   opinion   that,   on facts, the said decisions shall not be applicable to the facts of the case, more particularly, the overwhelming evidence in the 29 form of depositions of PWs 1 & 2 and PW7, which prove the case against the original Accused Nos. 1 and 2 beyond doubt. 15. It   is   further   required   to   be   noted   that   so   far   as   the original   Accused   No.   2   is   concerned,   PWs   1   and   2   have categorically stated that, along with Farida Begum, the original Accused No. 2 also entered and he fired from his firearm.   His presence   and   the   overt   act   attributed   to   him   has   been established and proved by the prosecution beyond doubt.  The firearm used in the commission of the offence by the original Accused No. 2 has been recovered at the instance of original Accused No. 2 himself.  There is a direct evidence in the form of the eye witnesses ­ PWs 1 and 2, which fully supports the case of the prosecution even after thorough cross­examination by the defence. 16. In view of the further reasons stated above, we are of the opinion that the High Court as well as the learned trial Court have rightly convicted the original Accused Nos. 1 and 2.  17. Now, so far as the conviction and sentence imposed by the   learned   trial   Court   and   confirmed   by   the   High   Court convicting the original Accused No. 5 is concerned, we are of 30 the opinion that the original Accused No. 5 shall be entitled to be   acquitted   by   giving   the   benefit   of   doubt   on   the   same grounds   on   which   the   High   Court   acquitted   the   original Accused   Nos.   6   and   7   by   giving   them   benefit   of   doubt. Looking to the dimension of the room and the role attributed to the original Accused Nos.4 and 5, we are of the opinion that the original Accused Nos. 4 and 5 are required to be acquitted by  giving  them  benefit of  doubt,  as  has  been given to  the original Accused Nos. 6 and 7 by the High Court.   At this stage, it is required to be noted that so far as the acquittal of the   original   Accused   Nos.   6   and   7   by   the   High   Court   is concerned, the same has been accepted by the State and same has attained the finality.   17.1 It is also required to be noted that even otherwise so far as Accused No. 5 is concerned, the prosecution has even failed to prove beyond doubt that in fact Accused No. 5 fired from his firearm, which as such has missed, as alleged.   There is no evidence on record in the form of recovery of weapon or even the   missed   bullet.     Therefore   also   A­5   is   entitled   to   be acquitted by giving him benefit of doubt. 31 17.2 At this stage, it is also required to be noted that so far as the original Accused No. 4 is concerned, he has not preferred any  appeal against  his  conviction and  sentence.     However, there   may   be   number   of   reasons   for   that,   including   the financial constraint.     However, we cannot loose sight of the fact that his case is similar to that of the original Accused No. 5 and even original Accused Nos. 6 and 7.   Therefore, we take suo   moto   cognizance   and   we   are   of   the   opinion   that   the original Accused No. 4 is also entitled to acquittal by giving him benefit of doubt, as the case of the original Accused No. 4 is   similar   to   that   of   original   Accused   No.   5   and   even   the original Accused Nos. 6 and 7. 18.  In view of the above and for the reasons stated above, Criminal   Appeal   No.   1560   of   2013   preferred   by   original Accused No. 1 and Criminal Appeal No. 1652 of 2013 preferred by the original Accused No. 2 stand dismissed by confirming the judgment and order passed by the learned trial Court and confirmed by the High Court convicting the original Accused Nos. 1 and 2 for the offences under Sections 302/149 and Sections 147 & 148 IPC.  The conviction and sentence of the original Accused Nos. 1 and 2 imposed by the trial Court and 32 confirmed by the High Court, is hereby maintained.  It appears that the original Accused No. 1 (Smt. Farida Begum) is on bail. On her conviction and sentence being confirmed by this Court, her bail bond shall stand cancelled and she shall surrender before   the   Court   concerned   to   serve   out   the   remaining sentence within a period of two weeks from the date of this judgment. 18.1 In view of the above and for the reasons stated above, the Criminal Appeal No. 1653 of 2013 preferred by the original Accused No. 5 is hereby allowed.  The original Accused Nos. 4 and 5 (Raees Ahmed and Raees Ahmed @ Satna) shall stand acquitted for the offences for which they were convicted by the learned trial Court and confirmed by the High Court by giving them benefit of doubt.   The original Accused Nos. 4 and 5 (Raees Ahmed and Raees Ahmed @ Satna) shall be released forthwith, if not required in any other case. …………………..……………………J. (N. V. RAMANA) …………………………………..…….J. (MOHAN M. SHANTANAGOUDAR) …………………..……………………J. (M. R SHAH) New Delhi, December 4, 2018