KRISHNAN vs. STATE REP.BY INSPECTOR OF POLICE

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 7 CASE NO.: Appeal (crl.) 1149 of 2002 PETITIONER: Krishnan and Anr. O. Ayyar Thavar and Anr. RESPONDENT: Vs. State Rep. By Inspector of Police State Rep. By Inspector of Police DATE OF JUDGMENT: 28/07/2003 BENCH: DORAISWAMY RAJU & ARIJIT PASAYAT. JUDGMENT: J U D G M E N T ARIJIT PASAYAT,J These two appeals are directed against the common judgment of the Karnataka High Court whereby conviction of the appellants under Section 302 of the Indian Penal Code, 1860 (in short the ’IPC’) read with Section 34 thereof and the sentence for imprisonment for life was confirmed. Additionally, accused-appellants Ayyar Thavar and Porutchyelvan were convicted for the offence punishable under Section 323 IPC and sentenced to undergo RI for three months. Such conviction and sentence have been upheld. Acquisitions which form the basis of prosecution in essence are as follows: Maheswari (hereinafter referred to as the ’deceased’) was allegedly having an illicit relationship with Azagu Raja, Sub Inspector of Police who is the husband of Minnalkedi (A-6). She was originally an accused but was acquitted by the trial Court. The said Minnalkedi is the daughter of Ayyar Thavar. Accused Porutchyelvan is the son of accused No.1- Ayyar Thavar and accused Krishnan and Ganesan are cousins of Porutchyelvan. Originally, 7 persons were alleged to be the authors of a homicide in which Maheswari lost her life on 3.12.1991. Accused Mylakkal is the wife of Ayyar Thavar and another accused Selvi was their daughter. Mylakkal, Minnalkedi and Selvi were acquitted of the charges by the trial Court. Originally, all the accused persons were charged of offences punishable under Section 302 IPC read with Section 34 IPC and also under Section 120B IPC and Section 341 IPC. The appellants Ayyar Thavar and Porutchyelvan were in addition accused of committing offence punishable under Section 323 IPC. Deceased Maheswari was working as a Branch Post Master in a village post office. She was unmarried. One year prior to the occurrence she developed intimacy with Azagu Raja. This was objected to by the accused persons and accused http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 7 Krishnan and Ganesan reprimanded the deceased and warned her when she was returning from her place of work not to have any connection with Azagu Raja. Report was filed at the Police Station by the deceased in this regard. Thereafter, the police looked into the matter and advised them not to quarrel with each other. Six months prior to the occurrence, deceased used to tell her brother Parameswaran (PW1) that she was receiving telephonic threats from the accused. PW1 decided to take the deceased to her work place and to bring her back home in view of such threats. On 26.6.1991, again the deceased gave a report to the SHO, Srivilliputhur Town Police Station stating that she was apprehending danger at the hands of the accused. Even one week prior to the occurrence, the three acquitted accused came to the Branch Post office and threatened her with dire consequences and even told her that her life was in danger. On 3.12.1991 at about 2.30 p.m. PW-1 went to the work place of the deceased and when both of them were coming back, suddenly the accused appellants emerged from the side of a Milk dairy. Accused- appellant Ayyar Thavar said in a loud voice as to how the deceased dared to continue her intimacy with his son-in-law, notwithstanding the warnings given to her. He tried to assault the deceased. When it was warded off by PW1, he was Given fist blows on his neck and nose and pushed down. On seeing this, the deceased tried to escape by running towards the nearby milk dairy. Accused-appellant Ayyar Thavar inflicted a cut injury on the backside of the deceased uttering in loud voice "die with this". Accused Porutchyelvan gave a blow with aruval on the head of the deceased on the right side. Similarly, accused- appellants Krishnan and Ganesan caused cut blows on her back. When the deceased fell down, the accused- appellant Ayyar Thavar inflicted another cut on the right ear lobe. Thereafter, all the four accused persons ran away. PW1 entrusted the body of the deceased with Rengan (PW2) and rushed to the nearby Police Station and gave a report at about 3.00 p.m. Periyakaruppan (PW11) reduced the same into writing and registered a case and prepared a first information report and sent the same to the Court and the concerned higher officials. He also sent PW2 with a medical memo for treatment and rushed to the place of occurrence and sent the injured Maheswari for treatment with a constable. Dr. Muthuswami (PW7) examined her at about 3.40 p.m. on 3.12.1991 and found five injuries. PW1 was also examined at about 4.00 p.m. and injury was noticed on the nose. Titus Gnanadoss (PW12), the Inspector of Police at the Police station took up the investigation. Intimation was received by him about death of the deceased at about 4.40 p.m. Post mortem was conducted by Dr. Abbas Ali (PW8). After completion of investigation the case was committed to the Court of Sessions, Kamarajar and the trial was held. During trial of the case, accused persons pleaded innocence. The plea taken was that the deceased had four sisters and one of them was not getting proposals for marriage because everybody knew about her illicit relationship with Azagu Raja. Therefore, PW1 and other members of the family killed the deceased and put blame on the accused appellants and the ladies of their family. Accused-appellant Krishnan took the plea that at the relevant point of time he was not present and referred the warning notice given in a daily. His stand was that Azagu Raja had falsely implicated him in the case. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 Accused-appellant Ganesan took the plea that at the relevant point of time he was working in Sethupathi High School as officer, Education Department and, therefore, the question of his presence at the place of occurrence could not have arisen as claimed. He examined DW-1, the Head Master of the School to substantiate his claim. The trial Court analysed the evidences on record and found that PW1’s evidence was credible and cogent, though some doubts were expressed on the veracity of PW2’s evidence. Nevertheless since the evidence of PW1 was credible, as noted above, the accused-appellants were convicted and sentenced. But evidence was found to be inadequate so far as three ladies are concerned. Before the High Court the plea of innocence and the plea regarding alibi were pressed into service but the High Court did not accept the same. It found the view expressed by the trial Court to be legally and factually sound and confirmed the conviction and the sentence. In appeal before the High Court, the plea of alibi and the materials produced by accused-appellant Krishnan were found to be of no consequence. Analysing the evidence and the materials produced by him it was held that the plea of alibi was not established. In support of the appeals, learned counsel for the appellants submitted that it would be extremely unsafe to sustain the conviction on the basis of PW1’s evidence. If one reads his statement of Parameswaran as recorded at the police station for the purpose of registering a FIR, it appears that it was after calculated deliberation and cannot be the statement of a person who claimed to have seen the ghastly attacks on his sister. Even with such deliberate planning also the complaint has many loose ends. No definite role was ascribed to accused appellants Krishnan and Ganesan. In view of accepted hostility of PW1 with the accused appellants, the defence plea that PW1 and other members of his family were the authors of the crime is more probable. It is stated that improvement has been made in the Court from what was stated in the statement which was treated as FIR. The claim that PW1 ran after the accused and the deceased on getting up after having fallen down by the impact of the blows given by the accused-appellants Ayyar Thavar and Porutchyelvan, has not been stated in Court. The medical evidence is at variance with the ocular evidence and, therefore, casts doubt thereon. Even if the prosecution case is accepted in its entirety, accused- appellants 3 and 4 cannot be held guilty of offence punishable under Section 302 IPC as the ingredients of Section 34 IPC are not made out. According to the prosecution, blows were given on the back and this did not result in fatal injuries which were attributed to the assaults by the appellants Ayyar Thavar and Porutchyelvan. It was submitted that the defence plea of alibi taken by accused-appellant Ganesan has been wrongly discarded by the trial Court and the High Court and similar is the case with the plea taken by accused-appellant Krishnan. Had the plea of alibi of accused-appellant been accepted, it would have clearly established how the prosecution was trying to http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 7 falsely implicate more persons. In other words, it was submitted that the material is inadequate so far as the accused-appellants Krishnan and Ganesan are concerned and at the most they could be convicted for offence punishable under Section 324 or Section 326 IPC. It is pointed out that accused-appellant Krishnan is an advocate and has already been in custody for nearly 4 years. Here, it has to be noted that the accused-appellant Ganesan has died on 12.4.2003 and his appeal has abated in terms of Section 394 of the Code of Criminal Procedure, 1973 (in short the ’Crl.PC’). In response, learned counsel for the State submitted that the evidence of PW1 has been carefully analysed by both the trial Court and the High Court. In spite of detailed analysis, nothing infirm was noticed therein to warrant rejection thereof. The scenario as described by PW1 has been partially held to be established by the evidence of PW2 though his evidence in its entirety was not accepted by the trial Court. The first information report was lodged immediately after the incident and the relevant particulars were given. Rival contentions need careful consideration. The fact that the first information report was given almost immediately, rules out any possibility of deliberation to falsely implicate any person. All the material particulars implicating the four appellants were given. It has to be noted that both the trial Court and the High Court have analysed in great detail PW1’s evidence to form the basis for conviction. Therefore, the trial Court and the High Court rightly acted upon the evidence of PW1. The highly hypothetical imaginative story advanced by the defence to contend that PW1 and his family members killed the deceased is too hollow to be accepted. If that was really so, they would not have chosen the place and the time for doing so. There is not even a shadow of material to substantiate the plea. The evidence of Dr. Muthuswamy (PW7) and Dr. Abbas Ali (PW8) do not in any way run contrary to the ocular evidence. In any event, the ocular evidence being cogent, credible and trustworthy, minor variance, if any, with the medical evidence are not of any consequence. The plea of alibi advanced by the accused-appellants Krishnan and Ganesan has been rightly discarded after elaborate analysis by the trial Court and the High Court. Section 34 has clear application to the facts of the case, when PW1’s evidence is considered. They have been rightly convicted by the application of Section 34. Coming to the plea that the medical evidence is at variance with ocular evidence, it has to be noted that it would be erroneous to accord undue primacy to the hypothetical answers of medical witnesses to exclude the eye-witnesses’ account which had to be tested independently and not treated as the "variable" keeping the medical evidence as the "constant". It is trite that where the eye-witnesses’ account is found credible and trustworthy, medical opinion pointing to alternative possibilities is not accepted as conclusive. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 7 Witnesses, as Bentham said, are the eyes and ears of justice. Hence the importance and primacy of the quality of the trial process. Eye witnesses’ account would require a careful independent assessment and evaluation for their credibility which should not be adversely prejudged making any other evidence, including medical evidence, as the sole touchstone for the test of such credibility. The evidence must be tested for its inherent consistency and the inherent probability of the story; consistency with the account of other witnesses held to be credit-worthy; consistency with the undisputed facts the ’credit’ of the witnesses; their performance in the witness-box; their power of observation etc. Then the probative value of such evidence becomes eligible to be put into the scales for a cumulative evaluation. A person has, no doubt, a profound right not to be convicted of an offence which is not established by the evidential standard of proof beyond reasonable doubt. Though this standard is a higher standard, there is, however, no absolute standard. What degree of probability amounts to ’proof’ is an exercise particular to each case. Referring to of probability amounts to ’proof’ is an exercise the inter-dependence of evidence and the confirmation of one piece of evidence by another a learned author says: (See "The Mathematics of Proof II": Glanville Williams: Criminal Law Review, 1979, by Sweet and Maxwell, p.340(342). The simple multiplication rule does not apply if the separate pieces of evidence are dependent. Two events are dependent when they tend to occur together, and the evidence of such events may also be said to be dependent. In a criminal case, different pieces of evidence directed to establishing that the defendant did the prohibited act with the specified state of mind are generally dependent. A junior may feel doubt whether to credit an alleged confession, and doubt whether to infer guilt from the fact that the defendant fled from justice. But since it is generally guilty rather than innocent people who make confessions, and guilty rather than innocent people who run away, the two doubts are not to be multiplied together. The one piece of evidence may confirm the other." Doubts would be called reasonable if they are free from a zest for abstract speculation. Law cannot afford any favourite other than truth. To constitute reasonable doubt, it must be free from an over emotional response. Doubts must be actual and substantial doubts as to the guilt of the accused persons arising from the evidence, or from the lack of it, as opposed to mere vague apprehensions. A reasonable doubt is not an imaginary, trivial or a merely possible doubt; but a fair doubt based upon reason and commonsense. It must grow out of the evidence in the case. The concepts of probability, and the degrees of it, cannot obviously be expressed in terms of units to be mathematically enumerated as to how many of such units constitute proof beyond reasonable doubt. There is an unmistakable subjective element in the evaluation of the degrees of probability and the quantum of proof. Forensic probability must, in the last analysis, rest on a robust common sense and, ultimately, on the trained intuitions of the judge. While the protection given by the criminal http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 7 process to the accused persons is not to be eroded, at the same time, uninformed legitimization of trivialities would make a mockery of administration of criminal justice. This position was illuminatingly stated by Venkatachalia, J(as His Lordship then was) in State of U.P. v. Krishna Gopal and Anr. (AIR 1988 SC 2154). Other plea relates to alibi claimed by accused- appellants Krishnan and Ganesan. Accused-appellant Krishnan claimed that he had given a warning notice and it would be evident from the warning notice itself. Accused Ganesan relied on some documents to claim that he was in a school at the relevant point of time and could not have been at the spot of occurrence. It has been held by the trial Court that the documents were too general in nature and did not in any way establish that at the relevant point of time accused appellant Ganesan was not at the site of occurrence. It has also been held by the trial Court that fabricated documents were pressed into service. The conclusion does not suffer from any infirmity. Similarly, warning notice does not indicate anything on which relevance was placed by accused Krishnan. It did not in any way rule out the possibility of his presence at the place of occurrence. His claim has also been rightly discarded by the courts below. One of the pleas that was raised with great vehemence related to applicability of Section 34 IPC to the case of accused-appellants Krishnan and Ganesan. So far as the accused Ganesan is concerned, in view of abatement of his appeal, there is no necessity to consider the plea. Nevertheless, we have considered the plea in the background of Section 34 IPC. It is pointed out that the alleged assaults by these two accused were on the backside and not on the head, and according to medical evidence, injuries on the head were fatal. It is to be seen whether the accused persons in furtherance of their common intention caused the death of the deceased on the alleged date, time and place. A charge under Section 34 of IPC presupposes the sharing of a particular intention by more than one person to commit a criminal act. The dominant feature of Section 34 is the element of participation in actions. This participation need not in all cases be by physical presence. Common intention implies acting in concert. There is a prearranged plan which is proved either from conduct or from circumstances or from incriminating facts. The principle of joint liability in the doing of a criminal act is embodied in Section 34 of the IPC. The existence of common intention is to be the basis of liability. That is why the prior concert and the prearranged plan is the foundation of common intention to establish liability and guilt. Section 34 deals with the doing of separate acts, similar or diverse, by several persons; if all are done in furtherance of common intention, each person is liable for the result of them all as if he had done them himself; for ’that act’ and ’the act’ in the latter part of the section must include the whole section covered by a ’criminal act’ in the first part, because they refer to it. Constructive liability under Section 34 may arise in three well-defined cases. A person may be constructively liable for an http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 7 offence which he did not actually commit by reason of: (1) the common intention of all to commit such an offence (Section 34) (2) his being a member of a conspiracy to commit such an offence (Section 120A) (3) his being a member of an unlawful assembly, the members whereof knew that an offence was likely to be committed (Section 149). Section 34 is framed to meet a case in which it may be difficult to distinguish between the acts of individual members of a party or to prove exactly what part was taken by each of them. The reason why all are deemed guilty in such cases is, that the presence of accomplices gives encouragement, support and protection to the person actually committing the act. The provision embodies the common-sense principle that if two or more persons intentionally do a thing jointly it is just the same as if each of them had done it individually. In view of the factual aspects highlighted above, the inevitable conclusion is that accused Krishnan and Ganesan are equally liable for commission of offence. Applicability of Section 34 depends upon the facts and circumstances of each case. As such no hard and fast rule can be laid down as to the applicability or non- applicability of Section 34. For applicability of the section it is not necessary that the acts of several persons charged with commission of an offence jointly, must be the same or identically similar. The acts may be different in character, but must have been actuated by one and the same common intention in order to attract the provision. The fact situation in the present case has great similarity with those in Charan Singh v. State of Punjab (AIR 1998 SC 323). In that case principal accused gave a gandasa blow from the sharp side on the head of the deceased. That was the fatal blow. Co-accused also assaulted the deceased with the gandasa on the backside near the shoulder of the deceased. It was held that attack at different places on different sides of the weapons of assault did not show absence of common intention. In the background as highlighted above, charge under Section 302/34 IPC stands established against both the accused persons. In view of the legal principles inferred and the factual position analysed above, the only conclusion is that the appeals sans merit. We dismiss both the appeals.