PRADEEP BISOI @ RANJIT BISOI vs. THE STATE OF ODISHA

Full Judgment Text

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1192 OF 2018 (arising out of SLP (Crl.) No. 6225 of 2017) PRADEEP BISOI @ RANJIT BISOI … APPELLANT(S) VERSUS THE STATE OF ODISHA … RESPONDENT(S) J U D G M E N T ASHOK BHUSHAN, J. This appeal has been filed by the accused against the judgment of Orissa High Court dated 25.01.2017. The Orissa High Court vide the impugned judgment has dismissed the criminal appeal filed by the appellant questioning his conviction under Section 304 Part II of the Indian Penal Code and sentence of five years rigorous imprisonment awarded by the trial court. 2. The prosecution case as is revealed from the record is that Bhaskar Sahu (deceased) on 28.11.1990 in the

morning at 7.00 A.M. was going near Belapada by a<br>ture Not Verified<br>ly signed by<br>IL KUMARbicycle. Near the Belapada bridge, the accused threw a<br>EJA<br>2018.10.10<br>18 IST		morning at 7.00 A.M. was going near Belapada by a
		by<br>Rbicycle. Near the Belapada bridge, the accused threw a<br>0
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bomb towards the deceased, which hit the right leg of Bhaskar Sahu, the deceased, due to which he fell down on 1 the road. Bhaskar Sahu when started running to save his life, accused came running before the deceased and dealt a kati blow on right shoulder of Bhaskar Sahu on which he fell down thereafter the accused poured acid on head, face and chest of Bhaskar Sahu. Thereafter the accused and his friends left that place. One Khalia Pati belonging to the village of Bhaskar Sahu took the deceased with the help of bicycle. Thereafter brother of Bhaskar Sahu – Surendra Nath Sahu after receiving the news of assault came with Tarini Sahu, Kasinath Bisoi and Bidyadhar Babu belonging to the village and got admitted Bhaskar Sahu in Berhampur Medical College. Suurendra Nath Sahu, the brother of Bhaskar Sahu lodged a First Information Report naming the accused. First Information Report was lodged under Sections 324/326/286/34 IPC. The I.O. visited the spot on 30.11.1990 and seized one blood stained stone and sample stone and one yellow colour banian with smell of acid and prepared the seizure list. Some sample earth, one towel with smell of acid was also noticed. Thereafter the I.O. examined the witnesses. The I.O. on 05.12.1990 showed arrest of the accused. On 05.12.1990 the I.O. recorded the statement of Bhaskar Sahu under Section 161 Cr.P.c. in which statement Bhaskar Sahu named the 2 accused, the persons, who has thrown the bomb, hit with kati and thrown acid on his face and head. The accused was challaned and PW1, the informant, PW2 - Dandopani Dass and PW3 – Prafulla Leuman Sahu were examined by the prosecution. I.O. (PW4) – Prithandhi Moghi also appeared in the witness box. The deceased while still in hospital died on 25.03.1991. Defence examined two witnesses namely DW1 – Ramesh Chandra Sahu and DW2 – Bidyadhar Sahu. 3. The trial court after analyzing the evidence on record and hearing the counsel for the parties convicted the accused under Section 304 Part II of the I.P.C. and awarded five years rigorous imprisonment. Aggrieved by the judgment of the trial court, the appeal was filed by the accused in the High Court, which has been dismissed by the High Court by the impugned judgment. 4. Learned counsel for the appellant contends that there is contradiction in the evidence of PW1 with other witnesses. There is contradiction as to who took the injured to the hospital. The victim became unconscious and it is unbelievable that he informed the PW1 that it was accused, who attacked him. The statement of injured recorded under Section 161 Cr.P.C. cannot be treated as 3 a dying declaration in view of the well settled principle of law enunciated by a Constitution Bench

judgment of this Court in	Laxman Vs. State of

Maharashtra, (2002) 6 SCC 710	, as to who is the author

of the crime, both the Courts below arrived at the findings based on surmises and conjectures and not on evidence on record. 5. Learned counsel for the State refuting the submission of counsel for the appellant contends that on the basis of evidence on record, both the Courts have rightly held the charge proved against the accused. No error has been committed by the Courts below relying on the statement made by the injured on 05.12.1990 recorded by the I.O. Further, evidence of PW1, to whom deceased had informed that it was accused, who threw bomb and made kati attack and threw acid, has rightly been believed by the Courts below. It is submitted that the statement made by the injured on 05.12.1990 was fully admissible and no error has been committed by the Courts below in relying the same. Learned counsel for the State has placed reliance on judgment of this Court in Mukeshbhai Gopalbhai Barot Vs. State of Gujarat, (2010)

8 SCALE 477	and	Sri Bhagwan Vs. State of Uttar Pradesh,

(2013) 12 SCC 137. 4 6. We have considered the submissions of the learned counsel for the parties and have perused the records. 7. The main thrust of submission of the learned counsel for the appellant is that statement recorded by I.O. on 05.12.1990 of the victim cannot be treated as dying declaration since death occurred after more than three months. He submits that both Courts committed error in treating the said statement as dying declaration. 8. Section 32 of the Evidence Act deals with cases in which statement of relevant fact by person who is dead or cannot be found etc. is relevant. Section 32 in so far as relevant in the present case is as follows:-

S.32. Cases in which statement of relevant
fact by person who is dead or cannot be found,
etc., is relevant. ––	Statements, written or
verbal, of relevant facts made by a person who
is dead, or who cannot be found, or who has
become incapable of giving evidence, or whose
attendance cannot be procured without an
amount of delay or expense which under the
circumstances of the case appears to the Court
unreasonable, are themselves relevant facts in
the following cases: ––

(1) When it relates to cause of death.		–– When
the statement is made by a person as to the
cause of his death, or as to any of the
circumstances of the transaction which
resulted in his death, in cases in which the
cause of that person’s death comes into
question.

5 Such statements are relevant whether the person who made them was or was not, at the time when they were made, under expectation of death, and whatever may be the nature of the proceeding in which the cause of his death comes into question. xxxxxxxxxxxxxx Illustrations: (a) The question is, whether A was murdered by B; or A died of injuries received in a transaction in the course of which she was ravished. The question is whether she was ravished by B; or The question is, whether A was killed by B under such circumstances that a suit would lie against B by A’s widow. Statements made by A as to the cause of his or her death, referring respectively to the murder, the rape and the actionable wrong under consideration, are relevant facts. 9. Other provisions relevant to be noticed are Section 161 and Section 162 of the Code of Criminal Procedure. Section 161 deals with examination of witnesses by police. Section 162 deals with “statements to police not to be signed – Use of Statements in evidence”. Section 162 Cr.P.C. is as follows:-

162. Statements to police not to be signed:
Use of statements in evidence.	—(1) No
statement made by any person to a police
officer in the course of an investigation
under this Chapter, shall, if reduced to
writing, be signed by the person making it;
nor shall any such statement or any record
thereof, whether in a police diary or

otherwise, or any part of such statement or
record, be used for any purpose, save as
hereinafter provided, at any inquiry or trial
in respect of any offence under investigation
at the time when such statement was made:

		Provided that when any witness is called
for the prosecution in such inquiry or trial
whose statement has been reduced into writing
as aforesaid, any part of his statement, if
duly proved, may be used by the accused, and
with the permission of the Court, by the
prosecution, to contradict such witness in the
manner provided by section 145 of the Indian
Evidence Act , 1872 (1 of 1872); and when any
part of such statement is so used, any part
thereof may also be used in the re-examination
of such witness, but for the purpose only of
explaining any matter referred to in his
cross-examination.

(2) Nothing in this section shall be deemed to
apply to any statement falling within the
provisions of clause (1) of section 32 of the
Indian Evidence Act, 1872 (1 of 1872); or to
affect the provisions of section 27 of that
Act.

	Explanation.—An omission to state a fact
or circumstance in the statement referred to
in sub-section (1) may amount to
contradiction if the same appears to be
significant and otherwise relevant having
regard to the context in which such omission
occurs and whether any omission amounts to a
contradiction in the particular context shall
be a question of fact.

10. Sub-section (2) to Section 162 incorporate a clear exception to what has been laid down in sub-section (1). The statement recorded by police under Section 161, falling within the provisions of clause (1) of Section 32 of Indian Evidence Act, thus, is clearly relevant and 7

admissible. In	Mukeshbhai Gopalbhai Barot (supra),	this

Court had occasion to consider Sections 161 and 162 of Cr.P.C. and Section 32 of the Evidence Act. In the above case, the victim, who received burn injuries on 14.09.1993 was admitted to Civil Hospital. Her statement was recorded by Executive Magistrate and by the Police. The statement recorded by police under Section 161 Cr.P.C. was discarded by the High Court taking the view that it had no evidentiary value. The view of the High Court was not accepted by this Court. In paragraph Nos. 4 and 5, this Court held that the statement of persons recorded under Section 161 can be treated as dying declaration after death. In paragraph Nos. 4 and 5, following has been laid down:-

“4.
by the learned counsel for the parties. At the
very outset, we must deal with the observa						-
tions of the High Court that the dying decla						-
rations Ex.44 and 48 could not be taken as ev						-
idence in view of the provisions of					Section
161	and	162	of the Cr.P.C. when read cumula			-
tively. These findings are, however, erro						-
neous. Sub-Section (1) of				Section 32	of the
Indian Evidence Act, 1872 deals with several
situations including the relevance of a state						-
ment made by a person who is dead. The provi						-
sion reads as under:

	Sec.32. Cases in which
statements of relevant fact by
person who is dead or cannot be
found, etc., is relevant. -
Statements, written or verbal, of
relevant facts made by a person who
is dead, or who cannot be found, or

who has become incapable of giving
evidence, or whose attendance cannot
be procured without an amount of
delay or expense which, under the
circumstances of the case, appears
to the Court unreasonable, are
themselves relevant facts in the
following cases:-

(1) When it relates to cause of
death. - When the statement is made
by a person as to the cause of his
death, or as to any of the
circumstances of the transaction
which resulted in his death, in
cases in which the cause of that
person's death comes into question.

	Such statements are relevant
whether the person who made them was
or was not, at the time when they
were made, under expectation of
death, and whatever may be the
nature of the proceeding in which
the cause of his death comes into
question."

							-
tions are relevant in view of the above provi							-
sion. Even otherwise,			Section 161	and	162	of
the Cr.P.C. admittedly provide for a restric							-
tive use of the statements recorded during the
course of the investigation but sub-Section
(2) of	Section 162	deals with a situation
where the maker of the statement dies and
reads as under:

"(2) Nothing in this section shall be deemed to apply to any statement falling within the provi- sions of clause (1) of Section 32 of the Indian Evidence Act, 1872 (1 of 1872), or to affect the provisions of section 27 of that Act." 9

5.
when read with	Section 32		of the Indian Evi		-
dence Act would reveal that a statement of a
person recorded under		Section 161		would be
treated as a dying declaration after his
death. The observation of the High Court that
the dying declarations Ex.44 and 48 had no ev					-
identiary value, therefore, is erroneous. In
this view of the matter, the first dying dec					-
laration made to the Magistrate on 14th Sep					-
tember 1993 would, in fact, be the First In					-
formation Report in this case.”

11. A similar view has been expressed by this Court in

Sri Bhagwan (supra)	, where this Court had occasion to

consider Section 161 Cr.P.C .and Section 32 of the Indian Evidence Act. This Court dealt with a statement under Section 161 Cr.P.C. subsequent to death of the victim. In Para 20 to 24, following has been held:-

“20.	While keeping the above prescription in
mind, when we test the submission of the
learned counsel for the appellant in the case
on hand at the time when Section 161 CrPC
statement of the deceased was recorded, the
offence registered was under Section 326 IPC
having regard to the grievous injuries sus		-
tained by the victim. PW 4 was not contemplat		-
ing to record the dying declaration of the
victim inasmuch as the victim was seriously
injured and immediately needed medical aid.
Before sending him to the hospital for proper
treatment PW 4 thought it fit to get the ver		-
sion about the occurrence recorded from the
victim himself that had taken place and that
is how Exhibit Ka-2 came to be recorded. Un		-
doubtedly, the statement was recorded as one
under Section 161 CrPC. Subsequent development
resulted in the death of the victim on the
next day and the law empowered the prosecution

to rely on the said statement by treating it
as a dying declaration, the question for con		-
sideration is whether the submission put forth
on behalf of the respondent counsel merits ac		-
ceptance.

21.	Mr Ratnakar Dash, learned Senior Counsel
made a specific reference to Section 162(2)
CrPC in support of his submission that the
said section carves out an exception and cre			-
dence that can be given to a Section 161 CrPC
statement by leaving it like a declaration un			-
der Section 32(1) of the Evidence Act under
certain exceptional circumstances. Section
162(2) CrPC reads as under:

“	162. (2)	Nothing in this section
shall be deemed to apply to any
statement falling within the provi				-
sions of clause (1) of Section 32 of
the Indian Evidence Act, 1872 (1 of
1872), or to affect the provisions
of Section 27 of that Act.”

22.	Under Section 32(1) of the Evidence Act it
has been provided as under:

“
relevant fact by person who is dead
or cannot be found, etc. is rele		-
vant	.—Statements, written or verbal,
of relevant facts made by a person
who is dead, or who cannot be found,
or who has become incapable of giv		-
ing evidence, or whose attendance
cannot be procured without an amount
of delay or expense which under the
circumstances of the case appears to
the court unreasonable, are them		-
selves relevant facts in the follow		-
ing cases:

(1)	When it relates to cause of
death	.—When the statement is made by
a person as to the cause of his
death, or as to any of the circum		-
stances of the transaction which re		-

sulted in his death, in cases in
which the cause of that person’s
death comes into question.
Such statements are relevant whether
the person who made them was or was
not, at the time when they were
made, under expectation of death,
and whatever may be the nature of
the proceeding in which the cause of
his death comes into question.”

23.	Going by Section 32(1) of the Evidence
Act, it is quite clear that such statement
would be relevant even if the person who made
the statement was or was not at the time when
he made it was under the expectation of death.
Having regard to the extraordinary credence
attached to such statement falling under Sec			-
tion 32(1) of the Evidence Act, time and again
this Court has cautioned as to the extreme
care and caution to be taken while relying
upon such evidence recorded as a dying decla			-
ration.

24.	As far as the implication of Section
162(2) CrPC is concerned, as a proposition of
law, unlike the excepted circumstances under
which Section 161 CrPC statement could be re		-
lied upon, as rightly contended by the learned
Senior Counsel for the respondent, once the
said statement though recorded under Section
161 CrPC assumes the character of dying decla		-
ration falling within the four corners of Sec		-
tion 32(1) of the Evidence Act, then whatever
credence that would apply to a declaration
governed by Section 32(1) should automatically
deemed to apply in all force to such a state		-
ment though was once recorded under Section
161 CrPC. The above statement of law would re		-
sult in a position that a purported recorded
statement under Section 161 of a victim having
regard to the subsequent event of the death of
the person making the statement who was a vic		-
tim would enable the prosecuting authority to
rely upon the said statement having regard to
the nature and content of the said statement
as one of dying declaration as deeming it and
falling under Section 32(1) of Evidence Act

and thereby commend all the credence that
would be applicable to a dying declaration
recorded and claimed as such.”

12. It is relevant to refer to judgment of this Court

in	Najjam Faraghi @ Nijjam Faruqui Vs. State of West

Bengal, (1998) 2 SCC 45	. In the above case, the

kerosene oil was poured on the victim and she was put on fire on 13.06.1985. She lived for about a month and died on 31.07.1985. This Court referring to Section 32(1) held that mere fact that victim died long after making the dying declaration, the statement does not looses its value. In Para 9, following has been held:-

“9.	There is no merit in the contention that
the appellant’s wife died long after making
the dying declarations and therefore those
statements have no value. The contention over			-
looks the express provision in Section 32 of
the Evidence Act. The second paragraph of sub-
section (1) reads as follows:

“Such statements are relevant
whether the person who made them was
or was not, at the time when they
were made, under expectation of
death, and whatever may be the na		-
ture of the proceeding in which the
cause of his death comes into ques		-
tion.”

No doubt it has been pointed out that when a
person is expecting his death to take place
shortly he would not be indulging in false	-
hood. But that does not mean that such a
statement loses its value if the person lives
for a longer time than expected. The question
has to be considered in each case on the facts
and circumstances established therein. If

there is nothing on record to show that the
statement could not have been true or if the
other evidence on record corroborates the con		-
tents of the statements, the court can cer		-
tainly accept the same and act upon it. In the
present case both courts have discussed the
entire evidence on record and found that two
dying declarations contained in Exs. 5 and 6
are acceptable.”

13. Much emphasis has been given by the learned counsel for the appellant on Constitution Bench judgment of this

Court in	Laxman Vs. State of Maharashtra (supra).	The

above constitution Bench was constituted to resolve the conflict between two Three-Judge Bench judgment of this

Court, i.e.	Paparambaka Rosamma and Others Vs. State of

A.P. (1999) 7 SCC 695	and	Koli Chunilal Savji and

Another Vs. State of Gujarat, (1999) 9 SCC 562.	The

facts of the case and conflicting views expressed in the above two cases has been noticed in Paragraph Nos. 1 and 2, which are to the following effect:- “In this criminal appeal, the conviction of the accused-appellant is based upon the dying declaration of the deceased which was recorded by the Judicial Magistrate (PW 4). The learned Sessions Judge as well as the High Court held the dying declaration made by the deceased to be truthful, voluntary and trustworthy. The Magistrate in his evidence had stated that he had contacted the patient through the medical officer on duty and after putting some ques- tions to the patient to find out whether she was able to make the statement; whether she was set on fire; whether she was conscious and able to make the statement and on being satis- 14 fied he recorded the statement of the de- ceased. There was a certificate of the doctor which indicates that the patient was con- scious. The High Court on consideration of the evidence of the Magistrate as well as on the certificate of the doctor on the dying decla- ration recorded by the Magistrate together with other circumstances on record came to the conclusion that the deceased Chandrakala was physically and mentally fit and as such the dying declaration can be relied upon. When the appeal against the judgment of the Aurangabad Bench of the Bombay High Court was placed be- fore a three-Judge Bench of this Court, the counsel for the appellant relied upon the de- cision of this Court in the case of Paparam- baka Rosamma v. State of A.P., (1999) 7 SCC 695 and contended that since the certification of the doctor was not to the effect that the patient was in a fit state of mind to make the statement, the dying declaration could not have been accepted by the Court to form the sole basis of conviction. On behalf of the counsel appearing for the State another three- Judge Bench decision of this Court in the case of Koli Chunilal Savji v. State of Gujarat (1999) 9 SCCC 562 was relied upon wherein this Court has held that if the materials on record indicate that the deceased was fully conscious and was capable of making a statement, the dy- ing declaration of the deceased thus recorded cannot be ignored merely because the doctor had not made the endorsement that the deceased was in a fit state of mind to make the state- ment in question. Since the two aforesaid de- cisions expressed by two Benches of three learned Judges was somewhat contradictory the Bench by order dated 27-7-2002 referred the question to the Constitution Bench. 2. At the outset we make it clear that we are only resolving the so-called conflict be- tween the aforesaid three-Judge Bench decision of this Court, whereafter the criminal appeal will be placed before the Bench presided over by Justice M.B. Shah who had referred the mat- ter to the Constitution Bench. We are, there- fore, refraining from examining the evidence on record to come to a conclusion one way or 15 the other and we are restricting our consider- ations to the correctness of the two decisions referred to supra.” 14. The Constitution Bench approved the view taken by

later judgment in	Koli Chunilal Savji (supra).	In

Paragraph No. 5, following has been laid down:- “5. The Court also in the aforesaid case relied upon the decision of this Court in Har- 4 jit Kaur v. State of Punjab wherein the Mag- istrate in his evidence had stated that he had ascertained from the doctor whether she was in a fit condition to make a statement and ob- tained an endorsement to that effect and merely because an endorsement was made not on the declaration but on the application would not render the dying declaration suspicious in any manner. For the reasons already indicated earlier, we have no hesitation in coming to the conclusion that the observations of this Court in Paparambaka Rosamma v. State of A.P. (1999) 7 SCC 695 (at SCC p. 701, para 8) to the effect that “in the absence of a medical certi- fication that the injured was in a fit state of mind at the time of making the declaration, it would be very much risky to accept the sub- jective satisfaction of a Magistrate who opined that the injured was in a fit state of mind at the time of making a declaration” has been too broadly stated and is not the correct enunciation of law. It is indeed a hy- pertechnical view that the certification of the doctor was to the effect that the patient is conscious and there was no certification that the patient was in a fit state of mind especially when the Magistrate categorically stated in his evidence indicating the ques- 16 tions he had put to the patient and from the answers elicited was satisfied that the pa- tient was in a fit state of mind whereafter he recorded the dying declaration. Therefore, the judgment of this Court in Paparambaka Rosamma v. State of A.P. (1999) 7 SCC 695 must be held to be not correctly decided and we affirm the law laid down by this Court in Koli Chuni- lal Savji v. State of Gujarat (1999) 9 SCC 562 .” 15. The view expressed by Three-Judge Bench in

Paparambaka Rosamma (supra)	that in the absence of

medical certification that the injured was in a fit state of mind at the time of making the declaration, it would be very much risky to accept the subjective satisfaction of a Magistrate who opined that the injured was in a fit state of mind at the time of making a declaration, does not lay down a correct law. Thus, the Constitution bench was only considering the question of nature of medical certification regarding fitness of victim to make a dying declaration. The proposition laid down in the above case does not in any manner support the contention raised by the counsel for the appellant in the present case. Present is a case where a statement was recorded by I.O. under Section 161 of the victim on 05.12.1990. Both the trial court and the High Court held the statement relevant and placed reliance on the said statement. 17 16. We have noticed that this Court has laid down that statement under Section 161 Cr.P.C., which is covered under Section 32(1) is relevant and admissible. Thus, we do not find any error in the judgment of the trial court as well as of the High Court in relying on the statement of the injured recorded by the I.O. on 05.12.1990. It is also relevant to notice that I.O. in his cross-examination has stated that he went on the night of 30.11.1990 to the Medical College to record the statement but as his condition was serious, he was not examined. Thus, reliance on the statement made on 05.12.1990 to the I.O. does not lead to any suspicious circumstances so as to discard the value of such statement. The statement, which was made by the victim on 05.12.1990 was to the following effect:- “My name is Bhaskar Sahu, S/o. Kaibalya Sahu, present/permanent Resident of Village - Langal Dei, P.S. Digapahandi Dist. Gangnam, Today, i.e. on 05.12.1920, being at the Medical College ward I hereby give my verbal statement that, I was going to Belapada from our Village Langal Del on 28.11.1990 at about 6:30 to 7:00 O'clock on my bi-cycle. On my way near the bridge of Belapada Village, inhabitant of our village namely Pradeep Bisoi, S/o. Madhab Bisoi and some of his friends were waiting to kill me. They had come by a Scoter. I don't know others. Near the Belapada Bridge, all of a sudden Pradeep Bisoi threw a Bomb towards me which was defused after hitting my right leg 18

for which I fell down on the road. When I
started running, trying to save my life, at
that time Pradeep Bisoi came running after me
and dealt a kati blow on my right solder, for
which I fell down bloodstained. Thereafter
from a bottle carried by him, he poured acid
on my head, face, chest and also on my entire
body To save my life. I threw away my black
color vest from my body. Looking at my
critical condition, Pradeep Bisoi and his
friends left that place. After that, the son
of Khalia Pati of our village saw me, and
while taking me by the help of a cycle, my
brother Surendar Sahu got that news and Tarini
Sahu, and Kishnath Bisoi and Bidhyadhara Babu
of our village reached to me and my brother
immediately admitted me in the Berhampur
Medical Collage. Otherwise I would have died
on the spot. Because of our previous enmity,
Pradeep Bisoi was trying to kill me. But I was
just saved. There is no chance of my
survival.”

17. The trial court after appreciation of evidence recorded the findings that deceased had acid injuries as well as bomb blast injuries. In the acid attack, he has lost his eye-sight and also lost his right foot. The trial court has rightly held that statement of deceased made on 05.12.1990 is admissible under Section 32 because it is regarding his cause of death and how he was injured. In para 8 of the judgment, trial court has recorded as follows:-

“8.	From the medical report it is clear that
the deceased was having acid injury and bomb
blasting injury and during the treatment he
died in the hospital. Now it is to be seen
who has caused those acid and bomb blast
injuries on the person of the deceased. There

is no eye witness to the occurrence. The
deceased had given information to the P.W.1
and also to the I.O. P.W.1 says that he learnt
from the deceased that accused assaulted him
and threw acid on his face, and other parts of
his body and he reported the matter to the
police, after knowing the fact from the
deceased, vide Ext. 12. It is also clear from
the evidence of P.W.3 that he carried the
deceased to the hospital, who had sustained
injuries. The statement of the deceased to
P.W.1 is admissible under 32 of the Evidence
Act. Because, it gives regarding his cause of
death and how he was injured.”

18. The injuries on the body of deceased fully support the prosecution case. The statement made by the deceased on 05.12.1990, thus, finds corroboration from the injuries on the body of deceased and the sequences of the events and manner of incidents as claimed by the prosecution. The PW1, the informant has fully supported the prosecution case. 19. The High Court while dismissing the appeal has also made observation that conviction and sentence of the accused was for a lesser offence and lenient one. 20. We having gone through the evidence on record are fully satisfied that the trial court did not commit any error in convicting the appellant. High Court while deciding the appeal has also analysed the evidence on record and has rightly dismissed the appeal. We, thus, 20 do not find any merit in this appeal, which is dismissed. ......................J. ( A.K. SIKRI ) ......................J. ( ASHOK BHUSHAN ) New Delhi, October 10, 2018. 21