MALLAPPA vs. STATE OF KARNATAKA

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1993 OF 2010 MALLAPPA          … APPELLANT(S) Versus STATE OF KARNATAKA                …RESPONDENT(S)      JUDGMENT ANIRUDDHA BOSE, J.  The   appellant   (Mallappa)   was   charged   with   having committed   fratricide,   murder   of   his   brother   Earappa,   little th th beyond the midnight hours of 19 ­20   April 1999. His son, Veeresh was the co­accused.  The Trial Court acquitted both of them from the charges under Section 302 read with Section 34 of the Indian Penal Code (the Code, in short). In appeal against the judgment of acquittal by the State of Karnataka, the High Court of Karnataka set aside the decision of the Trial Court in relation   to   Mallappa   and   convicted   him   of   the   offence Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.05.10 12:55:09 IST Reason: punishable under Section 302 of the Code. Sentence of life Page | 1 imprisonment was awarded against him. The present appeal is by Mallappa against the judgment of conviction and order of th sentence passed on 11   June 2008.   The prosecution case, which was accepted by the High Court, was that the appellant (described as A1 and his son Veerappa as A2 in the trial) had assaulted the deceased Earappa with a club while the latter was   sleeping   in   the   “angala”   (frontyard)   of   his   house   in Sidrampur   village,   Taluk   Sindhanur   within   the   State   of Karnataka. 2. There was previous dispute between the appellant and the   deceased   victim   over   certain   immovable   properties   and sharing of canal water, which were projected as the motive of the crime by the prosecution. It appears from the evidence of the   prosecution   witnesses   that   the   deceased   victim   was sleeping in the frontyard of his house at a little distance from his wife, Bassamma (P.W. 5) with two of his daughters when the assault took place. On hearing the screams of his wife and daughter,   Shivarayappa   (P.W.3),   another   brother   of   the deceased woke up and saw the two accused persons running away.  As per evidence of P.W.3, he was sleeping at that point Page | 2 of time outside his house in the ‘angala’ about 10’ away from the   location   where   the   deceased   was   sleeping.     We   shall describe this location as the place of occurrence (PO).   On reaching the PO where the deceased was sleeping, he found the latter bleeding from his nose and ear. Then, he rushed to the house of P.W.1, his sister’s husband, whose name is also Earappa. From the P.W.1’s house, he went and fetched the local doctor, Mallikarjuna (P.W.4) to the PO.   On examining the deceased, he declared him dead.  Thereafter, P.W.1, P.W.3 and   one   Bassappa   arranged   for   a   jeep   and   went   to   the Sindhnur police station for reporting the incident. From the deposition of Sanna Hassan Sab (P.W.8), who recorded the complaint as P.S.I at that police station on the basis of which the F.I.R. was registered, it transpires that they had reached th the police station at about 4 A.M. on 20  April, 1999.  3. Evidence of the autopsy surgeon, Dr. Venketesh Y. (PW­ 7) is that death of Earappa was caused due to intra­cranial haemorrhage and shock. He found an external injury, being a lacerated wound on right occipital protuberance 3 x ½’’.  His opinion, as it appears from his examination­in­chief was that Page | 3 such injury could be caused by an iron rod or lathi. In cross­ examination,   however,   he   stated   that   if   a   person   fell downwards on a hard surface, such injury was possible. 4. The   prosecution   case   was   built   up   primarily   on   the evidence of PW­5, who was presented as an eye­witness and the depositions PW­3 and Bhogappa (PW­6), both of whom gave evidence as post occurrence witnesses. They claimed to have had seen the appellant running away, and the location they saw the appellant was in front of the house of one Jeeral Devendrappa.   P.W.5 had stated in her examination­in­chief that she had seen A1 assaulting on the head of her deceased husband with a club.  In her cross­examination, however she gave a different version, of seeing the accused person near the house of Devendrappa.   We shall deal with her evidence in greater detail in the succeeding paragraph.   The other factor by   which   the   prosecution   sought   to   establish   their   case against the appellant was recovery of the weapon of assault­ the club from the house of the accused. PW­8, who conducted the inquest, in his deposition stated that he had seized a small piece of wooden club from the spot of occurrence along with Page | 4 certain other materials ­ barkha, pillow (spelled pillo in the deposition as  recorded),  jamkhana,  blood  stained  mud  and sample mud. This was reflected in the Mahazar.  The club has been made Material Object (M.O.) 6 whereas the small wooden piece was marked M.O.10. 5. Basamma (PW­5), in her examination­in­chief had stated th   th that after midnight of 19 ­20  April, 1999, she had heard a sound which she described as ‘DHUP’. This appears to be a phonetic description of what may be called a thudding sound. She also  stated in  her  examination­in­chief  that  Honnappa and Nagaraja, their sons, were sleeping with her husband.  On hearing such sound, she shouted and on opening her eyes she saw the appellant Mallappa with a club assaulting on the head of her husband with Veerappa (A­2) was standing behind him. In her cross­examination, she stated that Honnappa was not sleeping with them on that day, as he was in Sindhnur.  Her daughters Earamma and Gangamma were sleeping with them. As regards witnessing the accused persons, her varied version in her cross­examination was that by the time she had woken up and saw her husband, injuries had been caused.  She saw Page | 5 the   accused   running   near   the   house   of   Devendrappa. Prosecution  sought  to establish the  club  as the  weapon of assault by matching the wooden piece seized at the house of the appellant with a broken piece the police claimed to have had seized from the spot of crime. 6. PW­2­Srinivas,   who   was   adduced   as   witness   to   the seizure of items around the time of inquest in his examination­ in­chief stated:­ “…..From the spot, the police collected blood­stained mud, Barkha, Pillo and one Jamkhana, and seized the same. One Virupanna signed the spot mahazar alongwith me. Ex. P.2 is the spot mahazar. It bears my   signature.   M.O.1   is   Barkha,   M.O.2   is   Pillo   & M.O.3 is the Jamkhana. M.O.4 is blood­stained mud. M.O.5 is sample mud which also collected at the spot. 2. Next from the house of A.1 the police by going near the ovan in the kitchen seized a club consisting of blood­stained.   Ex.   P.3   is   club   seizure   mahazar.   It bears my signature. M.O.6 is the club that was seized from the house of A.1. At that time in the house A.2 son of A.1 was present. The other women folk were also present. Ex.P.3 is club seizure mahazar.  It bears my signature.  M.O.6 is the club that was seized from the house of A.1.  At that time in the house A.2 son of A.1 was present.   The other women folk were also present.”  (quoted verbatim) Page | 6 Further, in course of his cross­examination, he had also stated:­ “When   I   went   there   P.S.I.   told   me   at   the   spot panchanama   is   made,   where   deceased   died   and thereby   I   signed   it   and   I   do   not   know   for   what purpose that mahazar was made. At the spot three mahazars   were   conducted.   I   cannot   say   for   what purpose all the three panchanamas were conducted at   that   place.   At   the   spot   itself   I   signed   all   the panchanamas.   Police   had   already   written   those panchanamas. I do not know what is written in all those panchanamas.”  (quoted verbatim) In  his   cross­examination  he   had  also  specifically  stated that the club was not broken. The Trial Court found that PW­3 and PW­5 had improved 7. the prosecution case, which was not stated before the police. The Trial Judge found the evidences of PW­3 and PW­5 to be exaggerated and deviated from the prosecution story.   He was not convinced by the prosecution story of assault and murder of the deceased victim Earappa and acquitted both the accused persons.  Other factors behind the Trial Court’s judgment was that   Devendrappa’s   house   was   not   visible   from   the   place   of occurrence.  Moreover, the weapon of assault was not produced before the autopsy surgeon and the same was also not sent to Page | 7 any expert to obtain opinion as to whether M.O.­6 and M.O.­10 matched to form the same club.   8. In appeal by the State, it was held by the High Court:­ “9. The evidence of PW3 and PW6 disclose that the houses of Hussainamma and Jeeral Devendrappa are side by side and the said houses are not visible from their   house.   Whether   the   house   of   Jeeral Devendrappa is visible by the house of PW3 and PW6 is not of importance and relevance. The said evidence cannot be interpreted to the effect that the house of Jeeral Devendrapa is not visible from the house of PW5.   Therefore,   there   is   no   reason   to   reject   the testimony of PW5 which is to the effect that she was able to see the accused persons going away near the house of Jeeral Devendrappa. 10. The prosecution has established the motive for the commission of the offence. The evidence of PW5 is fully credible. It  may be that  the evidence of PW5 shows   that   2   blows   were   dealt.   There   is   only   one lacerated head injury. It could be possible that both the blows must have been dealt at the same site in which event there could be only one injury. 11. PW5 states that it was A1 who dealt blow and ran away  from  the  scene.  She states that  A2 also ran away. PW2 does not attribute any overt acts to A2. The act of A2 running away cannot be interpreted to attribute sharing of common intention on the part of A2. The evidence of PW5 at the best establish the guilt of A1. 12. In that view of the matter, the order of acquittal recorded by the trial Court against A1 is set aside. The order of acquittal granted to A2 by the trial Court is confirmed.” (quoted verbatim) Page | 8 In our opinion, however, the evidence of PW­5 cannot be 9. accepted in full.  There are contradictions in PW­5’s deposition as regards   the   P.W.5   having   seen  Mallappa  at  the   spot   of occurrence.   She stated in her cross­examination, which we have referred to earlier, that by the time she saw the accused persons, they were in front of the house of Devendrappa.  That is   the   evidence   of   PW­3   as   also   PW­6.   We   can   ignore   the contradictions   in   her   evidence   concerning   presence   of Honappa at the PO on the night of occurrence of the incident as the same not having any material impact on the case.  But her contradictory statements as regards when and where she saw the appellant and as to whether she saw him committing the act of assault is of significance.   In her examination in chief, she deposed that when she opened her eyes on hearing the sound “dhup”, she saw A1 (i.e. the appellant) with a club assaulting on the head of her husband, whereas A2 (Veerappa) was standing beside him.   But as we have already observed earlier, she stated in her cross ­examination that by the time she woke up, injury had been caused.   She claimed to have had seen the accused in front of Devendrappa’s house.   This part of her deposition in her cross­examination is otherwise Page | 9 compatible   with   rest   of   her   statements   made   in   cross­ examination.     In   this   perspective,   only   one   conclusion   is possible and that is she was not a witness to actual act of assault.  She is the widow of the deceased victim and deserves to be considered with an element of compassion.   But as a witness, she does not inspire confidence.    The Trial Court had found, dealing with evidence of P.W.5 10. that   from   her   house,   the   houses   of   Hussainamma   and Devendrappa are invisible.  On that basis, it held, referring to the evidences of PW­3 and PW­5:­  “As observed supra, PW5 admits, that from her house, the   house   of   Hussainamma   and   Devendrappa   are invisible,   thereby   their   statements   in   respect   to watching the accused running away from that portion, is not true.” (quoted verbatim) 11. This was a finding of fact about possible visibility of the appellant, who, as per prosecution version was running away alongwith his  accused son.  The  High Court,  however,  gave finding on this count in paragraph 9 of its judgment, which has been quoted earlier.  We do not think that the High Court in the judgment under appeal was right in dismissing the said Page | 10 finding of fact based on evidence being “not of importance” and “irrelevant”.   We cannot believe the account of P.W.5 having been eyewitness of the incident because of her contradictory statements. Involvement of the appellant, as per prosecution version, appears from him being seen while running away from the place of occurrence by the aforesaid three witnesses at the same location, apart from discovery of the club.  Evidence on whether that location is visible from the spots the PW Nos.3 and 6 were at the material point of time cannot be discarded as being irrelevant.  12. We have already reproduced the part of the deposition of Srinivas (PW­2), the seizure witness in which he has stated that the club was not broken.  PW­1 has also deposed on spot th panchanama made by the police on the morning of 20  April, 1999 from the place of occurrence.  He also does not speak of seizure of the broken piece of the club.  These two prosecution witnesses do not support the statement made by PW­8, the inquest officer in his examination that the latter had seized a small   piece   of   wooden   club.   The   autopsy   surgeon   Dr. Venkatesh Y (PW­7) was not shown that club.   It does not Page | 11 transpire   so   from   his   deposition.     Club   is   a   common implement which can be found at random in rural households of   this   country   and   in     absence   of   any   cogent   evidence demonstrating that the club seized was used to assault the deceased,   the   prosecution   story   seeking   to   establish commission   of   the   offence   by   circumstantial   evidence   of discovery of the weapon of assault fails.  13. Even if the prosecution version that the PW­3, PW­5 and PW­6   could   and   did   see   the   appellant   running   in   front   of Devendrappa’s house from the respective positions they were in at the time of occurrence of the incident was accepted, the evidence we would have been left with would have been two accused persons being seen running away.  That would have been   too   thin   piece   of   evidence   to   convict   someone   under Section 302 of the Code, applying the principle of res gestae. The   first   Court   of   facts   on   appreciation   of   evidence   had acquitted the appellant.  We do not find any major lacuna in its reasoning which would have warranted interference by the Appeal Court for reversing such finding into that of guilt.   Page | 12 th For these reasons, we set aside the judgment dated 11 14. June,   2008   of   the   High   Court   of   Karnataka   delivered   in Criminal Appeal No.1232 of 2001 convicting the appellant and the consequential order of sentence.  We sustain the judgment of acquittal of Mallappa (A1) by the Trial Court.   As we find from   the   records   that   the   sentence   of   the   appellant   was th suspended by an order of this Court passed on 29  January, 2016 and prayer for bail of the appellant was granted, we direct discharge of the bail bonds.  15. The   appeal   is   allowed   in   the   above   terms.   Pending application(s), if any, shall stand disposed of.           ……………………….CJI      (N.V. RAMANA)     ………………………….J             (SURYA KANT)               ………………………….J (ANIRUDDHA BOSE) New Delhi th Dated 7  May, 2021 Page | 13