Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 32-33 OF 2004
State of Kerala ...Appellant
Versus
Anilachandran @ Madhu and Ors. ....Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Challenge in this appeal is to the judgment of the Division Bench of
Kerala High Court allowing the appeal filed by the respondent. Five accused
persons faced trial for alleged commission of offence punishable under
Sections 143, 147, 148, 323, 324 and 302 of the Indian Penal Code, 1860,
(in short the ‘IPC’).
2. All the accused persons denied their involvement in the crime.
Learned First Additional Sessions Judge, Thiruvananthapuram found A1 to
A4 guilty, while A5 was acquitted. The following convictions and
sentences were recorded:
“A.1 to A.4 are found guilty and A.1 is convicted
and sentenced to undergo R.I for one month u/s 341 and
also is sentenced to undergo R.I for one year u/s. 323
IPC and is also sentenced to undergo imprisonment for
life and also to pay a fine of Rs.20,000/- in default to
undergo R.I for 3 years u/s. 302 IPC A2 and A3 are
convicted and sentenced to undergo R.I for one month
each u/s. 341 IPC and also sentenced to undergo R.I for
3 years each u/s. 324 IPC and also sentenced to undergo
imprisonment for life and also to pay a fine of
Rs.20,000/- each in default to undergo R.I for 3 years
u/s. 302 IPC. A.4 is convicted and sentenced to undergo
R.I for 2 years u/s. 324 IPC set off allowed u/s. 428 IPC
sentences shall run concurrently.”
A.1 filed Criminal Appeal No.529/1999 challenging the order of
conviction and sentence. The other accused filed Criminal Appeal
No.444./1999 against the same judgment. Both the appeals were heard
together by the High Court.
3. Prosecution version as unfolded during trial is as follows:
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Gangadharan Pillai (hereinafter referred to as the ‘deceased’) father
of PW1, and Raveendran, Al’s father's brother, were neighbours. A coconut
tree belonging to the said , Raveendran was slanting over the building of the
deceased. On the allegation of falling of tender coconut etc. from the
coconut trees, there were frequent quarrels between the deceased and
Raveendran. The deceased Gangadharan Pillai demanded to cut and remove
and remove the said coconut tree. On 27.10.1993 at about 8.15 p.m. a
quarrel occurred between Raveendran and Gangadharan Pillai and
Reveendran sustained injuries, for which the Poonthura Police registered
Crime No.82 of 1993 for offences punishable under Sections 341, 323 read
with Section 34 IPC. Ext. D3 is the scene mahazar in respect of crime No.82
of 1993. On account of the injuries sustained by Raveendran, Al to A4,
close relatives of Raveendran, and A5, a friend of A1, decided to do away
the deceased and to inflict bodily harm on PWs 1 and 3. In prosecution of
their common object they formed themselves into an unlawful assembly
with deadly weapons like dagger, sword, Iron rod, iron bar etc. at 8.45 p.m.
on 27.10.1993 inside the coconut garden of one Mohammed Shah situated
by the side of the pathway that starts from Ambalathara-Poonthura Road at
Numari Chantha near the Vedanthara Bridge. Al caught hold of the collar of
the shirt of PWI and fisted thrice on his chest. A4 with the iron rod inflicted
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a blow on the back of PW1 and A3 with the iron bar inflicted four or five
blows on the right shoulder of PW 1. Then PW1 cried aloud. At that time,
Al inflicted a stab injury on PW1 with the dagger which was warded off by
PW1. On hearing the cry of PW1, his father Gangadharan Pillai (deceased)
rushed to the scene and tried to prevent the accused from causing further
harm to PW1. At that time A2 and A3 caught hold of the deceased and
wrongfully restrained him. Then Al with the dagger inflicted a stab injury
on the back at the left side above the waist on the deceased. A4 and A5
inflicted blows on the body of the deceased with iron rods. At that time
PW3, mother of PW1 and wife of the deceased, intervened and tried to
prevent the accused from causing further harm to the deceased and PW1. A2
with a sword, inflicted a cut injury on the head and two other cut injuries on
the thighs of PW3. A3 and A4 inflicted blows on many portions of the body
of PW3 with the iron rods. The deceased and PW3 were taken to the
General Hospital, Thiruvananthapuram in an autorikshaw. PW3 was
admitted at the General Hospital and the deceased was referred to the
Medical College Hospital. PW1 also went to the General Hospital and later
accompanied the deceased to the Medical College Hospital. PW1 was
admitted there. On the way to the Medical College Hospital itself the
deceased succumbed to the injuries sustained by him. The deceased was
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removed to the mortuary. This is the sum and substance of the prosecution
case.
After investigation was completed charge-sheet was filed. Since
accused persons pleaded innocence, trial was he1d for proving the
occurrence. Four witnesses were primarily examined as eye witnesses. They
are PW.1, PW.3, PW.4 and PW.5. PW.1 is the son of the deceased while
PW.3 is his wife. PWs. 4 and 5 turned hostile and resiled from the
statements made during investigation. PW.2 is the doctor who examined
PW.1 and issued wound certificate. PW.3 was examined by PW.14 Doctor
and the wound certificate was issued by him. PW.15 is the Doctor who
conducted post-mortem examination and Exhibit P.13 is the post-mortem
report.
The trial Court placed reliance on the evidences of PW.l and 3 to
record conviction. As noted above, appeals were filed by the accused
persons. Their stand in Court was that the evidence of PW.1 and 3 does not
inspire confidence. The original FIR which was produced in Court was not a
complete document and a vital part of it had been removed. It was pointed
out that there was a considerable delay in sending the report to the Ilaka
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Magistrate. The High Court found the submissions to be acceptable and
directed acquittal of the accused, which is being questioned in these
appeals.
4. Learned counsel for the appellant State submitted that the trial Court
on analysis of evidences and the factual scenario, as supported by materials
on record, recorded conviction which should not have been set aside by the
High Court. It is pointed out that there were minor variations, if any, in the
evidences of PW.1 and PW.3 and that they should not have been construed
as a ground for directing acquittal. It is submitted that accusations in any
event have been substantially established so far as accused No.1 is
concerned, and the High Court should not have directed acquittal. Learned
counsel for the respondents supported the judgment of the High Court.
5. High Court firstly dealt with the authenticity of the First Information
Report. The High Court has noted that PW 1 allegedly gave Exhibit P.1 FI
Statement. The original of the statement showed that the last page which
contained the signature was torn out. The Sessions Judge after seeing the
last page of Ext. P1 FI statement observed as follows:
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“The First Information Statement is shown to the
witness. It is seen that the place of which the signature of
the informant was there torn off. That portion of the
paper is seen torn and removed. From the manner in
which is torn away, it is clear that it was not separated
due to wear and tear, but that portion alone is
deliberately removed. The FIS is handed over to the
witness.'
6. The High Court made comparison of the document with other
documents and found that document was suspicious. Added to that it was
noted that the Exhibit P.1 was purportedly recorded on 27.10.1993 at 11.00
p.m. It is accepted that Ilaka Magistrate received it on 28.10.1993 at 8.05
p.m. The High Court found that there was unexplained delay in receipt of
the occurrence report by the Magistrate.
7. It is true that the delay itself does not make the investigation tainted.
(See : Pal Singh and another v. State of Punjab (AIR (1972) SC 2679). The
position was reiterated in Swaran Singh and others vs. State of Punjab (AIR
(1976 SC 2304) where it was observed that the police should not make
unnecessary delay in sending the FIR. Delay in sending the FIR to the
Magistrate sometimes afford opportunity to introduce improvement and
embellishment thereby resulting in a distorted version of the occurrence.
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Section 157 of the Code of Criminal Procedure, 1973 (in short the ‘Code’)
mandates that the report should be sent to the Magistrate forthwith. That
itself indicates the urgency. It needs to be noted here that where an
explanation is offered by the prosecution for the delay, that has to be tested.
The unexplained delay by itself may not be fatal, but is a certainly relevant
aspect which can be taken note of while considering the role of the accused
persons for the offence.
8. In the instant case the High Court found that not only the document
appeared to be suspicious but in addition there was considerable delay in
sending it to Ilaka Magistrate. Added to the aforesaid aspects, the noticeable
variation in the evidence of PWs.1 and 3 have been highlighted by the High
Court. The role played by PWs.1 and 3 while the deceased was being
assaulted have been analysed in great detail. The High Court has noticed
that even if the prosecution version about the role of A.1 is accepted to be
true, since the genesis of the incident has not been established, it will be
unsafe to record his conviction. The High Court has noticed that crime was
not committed in the manner as suggested by the prosecution and the
genesis of the incident is not established. Even if a plea of alibi is set up by
the accused and is discarded, that does not take away the duty of the
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prosecution to prove beyond reasonable doubt that the accused persons were
guilty. It is certainly the duty of the persons who plead alibi to prove it
beyond reasonable doubt. Merely because the accused was not able to
prove his defence, it cannot be presumed that the prosecution case is proved
against him.
9. Above being so, we find that this is not a case in which interference is
called for. The appeals are dismissed.
…………………………………..J.
(Dr. ARIJIT PASAYAT)
……………………………..……J.
(LOKESHWAR SINGH PANTA)
……………………………..……J.
(P. SATHASIVAM)
New Delhi,
April 15, 2009
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