STATE OF MAHARASHTRA vs. BHARAT FAKIRA DHIWAR

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 CASE NO.: Appeal (crl.) 1246 of 1997 PETITIONER: STATE OF MAHARASHTRA Vs. RESPONDENT: BHARAT FAKIRA DHIWAR DATE OF JUDGMENT: 02/11/2001 BENCH: K.T. Thomas & S.N. Variava JUDGMENT: S. N. VARIAVA, J. This Appeal is against a Judgment dated 7th July, 1997 of a Division Bench of the Bombay High Court as per which the conviction and sentence awarded to the Respondent by a Sessions Court were set aside, and he was acquitted. Briefly stated the facts are as follows: On 23rd October, 1995, which was a Diwali day, P.W. 10 one Shantabai and her son Satish had gone to the market for purchasing Puja articles and some fire crackers. When they returned home they found that Nisha (the daughter of Satish aged 3 years) was not at home. The efforts of all the members of the family to find out the young girl bore no fruits. Therefore, a missing report was lodged with the police station. On 24th October, 1995 P.W. 6 one Tanhabai Davkar went to the field to cut grass. There she noticed the dead body of a young girl lying among the sugarcane crop. Tanhabai then informed her son P.W. 12 one Sitaram Deokar that she had seen a body lying in the sugarcane field. Sitaram Deokar informed the police. In the meantime, Shantabai came to the police station to make enquiries. She was informed that there was the dead body of a young girl lying in the field. Shantabai identified the dead body to be that of her grand daughter Nisha. At the time when the dead body was found in the sugarcane field one empty jute bag stained with blood was also found at the spot. The dead body was sent for post-mortem examination, which was conducted by P.W. 2 Dr. Anil Shinde who found the following external injuries: "1. Over face C.L.W. on upperlip on both sides. 1/2" x 1/2" in size and redish in colour. 2. Injuries over head Contused abrasion on right side of forehead 1 1/2" x 1". 3. A large haemotoma over right side of frontal region, redish in colour. 4. Fracture of right frontal and right parital bones having redish margion. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 On internal examination he noticed the following injuries: 1. Both labia majora were oedematous and redish in colour. 2. Clitoria was oedematous, redish in colour and has abrasion over it. 1/2" cm. X 1/2" cm. 3. Hymen was torn, vagina was also torn on anterior, posterior and lateral surfaces, over posterior. 4. Aspect vagina was found to be torra and the wasll between vagine and rectum was also torn. This injury was redish in colour and blood cloths were seen." Dr. Shinde opined that the cause of death was due to massive cerebral hemorrhage resulting from the head injury and that the little girl had been raped before being killed. Two little boys P.Ws. 7 and 8, named Asif Fakir and Ramzan respectively, went to the house of Shantabai and informed the family that on 23rd October, 1995, while they were burning crackers on the road, they had seen the Respondent carrying a bag on his shoulder and they had noticed blood dripping from the bag. On receipt of this information Shantabai first went to the house of the Respondent but did not find him there. She, therefore, went to the police station and lodged a complaint which was treated as the First Information Report. Pursuant to this FIR a case was registered for offences under Sections 363, 376, 302 and 201 read with Section 34 of the Indian Penal Code. The Investigating Officer (P.W. 13) went to the house of the Respondent. He found that the floor of the house had been freshly covered with cow-dung. He found some traces of blood on the wall of the house. He also found a piece of newspaper and a quilt which were stained with blood. These items were seized by the Investigation Officer in the presence of Panchas. On the same day the Respondent and his mother were arrested and put up for trial. It is the case of the prosecution that a grinding stone, which had blood stains on it, was recovered at the instance of the Respondent from a field of grass close to his house. It is also the case of prosecution that a full pant and an under pant belonging to the Respondent, and an underwear belonging to the little child were recovered at the instance of the Respondent from the sugarcane field where they had been buried by him. During the course of investigation the blood samples of the Respondent and the deceased Nisha were taken. It was ascertained that the blood group of the deceased Nisha was "B", whereas the blood group of the Respondent was "AB". The Chemical examination showed that the blood found on the gunny bag, the newspaper, the grinding stone and the full pant of the Respondent was of group "B". After the trial, the learned Sessions Judge acquitted the Respondent’s mother, but convicted the Respondent under Section 302 IPC and sentenced him to death. The Respondent was also convicted under Section 376 and sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs. 1,000/-. He was further convicted under Section 201 IPC and sentenced to 3 years R.I. and to pay a fine of Rs. 300/-. All the sentences were directed to run concurrently. The Respondent filed an Appeal. The High Court set aside the order of conviction and acquitted the Respondent of all offences. Hence this Appeal. We have heard the parties and have read the evidence. We have also perused the material on record. In this case apart from a number of circumstances, as enumerated hereafter, there is the evidence of two child witnesses. The trial Court put several questions to ascertain whether the two child witnesses were aware of the sanctity of oath and whether they were able to understand the questions put to them. The trial Court found that http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 the two child witnesses had answered all the questions properly. The trial Court was satisfied that they could understand the questions put to them. Ashif Fakir was examined as P.W. 7. He deposed that on the Diwali day he and the other child witness were lighting crackers in an open place near the canal. He deposed that they saw the Respondent carrying one white jute bag from which blood was dripping out. He deposed that they saw the Respondent going towards the canal. He deposed that after some time they saw the Respondent coming back and at that time his shirt was stained with blood. He deposed that on seeing them the Respondent took out his shirt and put it into his pocket. He deposed that on the next day when he heard that Nisha was missing, he told the persons from the house of Nisha that they had seen the Respondent carrying the girl towards the canal. This child identified the Respondent in Court as being the person who had carried the gunny bag towards the canal. This child witness was cross-examined at great length. In spite of searching cross-examination his testimony could not be shaken. Ramzan was examined as P.W. 8. He deposed that on Diwali day he and Asif were lighting crackers on the road near the canal. He deposed that they saw the Respondent carrying a jute bag of white colour and that the blood was dripping from the said bag. He deposed that the Respondent was going towards the canal side. He deposed that the Respondent came back and on seeing them he removed his short and kept it in his pocket. He deposed that there were blood stains on the shirt. He deposed that on the next day when they heard, about Nisha being missing, they went to the house of Nisha and informed them that they had seen the Respondent carrying Nisha. This child has also been subjected to a searching cross- examination. His testimony has also not been shaken in cross-examination. In the case of Panchhi v. State of U.P. reported in (1998) 7 SCC 177, it has been held that it cannot be said that the evidence of a child witness would always stand irretrievably stigmatized. It was held that it is not the law that if a witness is a child, his evidence shall be rejected, even if it is found reliable. It was held that evidence of a child witness must be evaluated more carefully and with greater circumspection because a child is susceptible to be swayed by what others tell him and thus a child witness is an easy prey to tutoring. It is held that it is more a rule of practical wisdom than a law. In the case of Suryanarayana v. State of Karnataka reported in 2001 (1) SCALE 7, it has been held that the evidence of a child witness cannot be discarded only on the ground of her being of teen age. It is held that the fact of a child witness would require the Court to scrutinise the evidence with care and caution. It is held that if the evidence is shown to have stood the test of cross-examination and there is no infirmity in the evidence, then a conviction can be based upon such testimony alone. It is held that corroboration of the testimony of a child witness is not a rule but a measure of caution and prudence. It is held that some discrepancies in the statement of a child witness cannot be made the basis for discarding the testimony. It is held that discrepancies in the deposition, if not in material particulars, would lend credence to the testimony of a child witness. It is held that while appreciating the evidence of the child witness, the courts are required to rule out the possibility of the child being tutored. Similarly, in the case of Baby Kandayanathil v. State of Kerala reported in 1993 Supp. (3) SCC 667 , this Court has held as follows: "4. The learned trial Judge has put preliminary questions to each of the witnesses and satisfying himself that they were answering questions intelligently without any fear whatsoever, proceeded to record the evidence. In the chief examination, each of the witnesses has given all the details of the occurrence. There has been a searching cross-examination and the witnesses withstood the same. We have also gone through the evidence and we do not see any reason to doubt their evidence. They are the most natural witnesses who had been present in the house at the night time. Both the courts have accepted their evidence http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 and we see no ground to interfere. There are no merits in this appeal and the same is dismissed. The appellant who is on bail shall surrender and serve out the sentence and the bail bond stands cancelled." The High Court disbelieved the evidence of these two child witnesses on the following grounds: a) that the locality was full of houses and that there would have been a lot of people who would also have otherwise seen the Respondent; b) that it has not been shown that the two children stayed in that locality; c) that it was highly improbable that there will be no other child lighting fire crackers; d) that it was impossible to believe that the children did not inform their parents of what they had seen; e) that there were contradictions between the deposition given by the children in Court and the statement given by them to the police; f) that even if the children had seen the accused carrying a bag they could not have known that he was carrying the body of dead child. The High court felt that the Respondent could have been carrying anything else in the bag; g) that the shirt which the Respondent was supposed to have removed was not recovered by the police and that this showed that the child witnesses were not trustworthy. In our view, none of the aforesaid reasons, given by the High Court, is sufficient for purposes of discarding the evidence of these two child witnesses. To be remembered that the trial Court which had the opportunity of watching the demeanour and conduct of these two child witnesses found them to be truthful. In our view it is entirely irrelevant that the locality was full of houses. The High Court has erred in coming to the conclusion that it was not shown that the two children stayed in the locality. During cross- examination of both these child witnesses, it has been put to them that they would have been lighting crackers near their house and that they could not have seen the Respondent from near their house. This showed that even the defence accepted that they stayed in the locality. It is also in evidence that their house was merely 4/5 houses away from the house of P.W. 10 i.e. Shantabai. There is nothing strange in there being no other children bursting fire crackers at that time. On the contrary, it is highly unlikely that all the children in the locality would be lighting firecrackers at the same time and place. The High Court has also disbelieved them on the ground that it is impossible that they would not have divulged such information to their parents. But there is nothing on record to show that they did not divulge this incident to their parents. No questions have been put to them in this regard. Therefore the High Court was wrong in concluding that their conduct in not divulging the incident to their parents was difficult to believe. We also do not find any material contradictions between the deposition given in court and the statement given by them to the police. There may be some minor contradictions but those are not of a material nature. The further reason given by the High Court that the shirt had not been recovered could hardly be a reason for disbelieving these two child witnesses. It is quite possible that the Respondent may have destroyed or hidden the shirt. Undoubtedly on 23rd October, 1995, the children would not know what was being carried in the jute bag. But on the next day when they heard about the little girl Nisha being missing, they would have put two and two together and known that blood was dripping from the bag because of the girl being carried in the bag. As stated above, the trial Court has found the evidence of the child http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 witnesses to be reliable and truthful. We also find the evidence to be reliable and truthful. There has been searching cross-examination and both the child witnesses have stood the test of cross-examination. The cross-examiner has not been able to make any dent in the testimony of these two child witnesses. We, therefore, see no reason to disbelieve the child witnesses. Even otherwise their evidence is supported by a number of other circumstances which have been proved by the prosecution. These two child witnesses had seen the Respondent going beyond the canal. The dead body was found beyond the canal. They had seen the Respondent carrying a jute bag. Next to the dead body a jute bag had been found. It was stained with human blood of group "B". In the house of Respondent the ground had been found to be freshly covered with cow-dung. On the wall of the house, on a newspaper and a quilt found in the house, there were blood stains. The blood stains on the newspaper were of group "B". At the instance of the Respondent the grinding stone was recovered from tall grass. That grinding stone also contained blood of group "B". At the instance of the Respondent his full pant and underwear were recovered from the sugarcane field where he had buried them. They also contained the blood of group "B". All these circumstances clearly and unerringly pointed to the guilt of the Respondent. These circumstances strongly lend support to the evidence of the two child witnesses. The High Court has wrongly ignored and/or brushed aside these circumstances. Mr. Muralidhar submitted that, for the reasons given by the High Court, the evidence of the child witnesses should not be believed. This submission is not acceptable. Mr. Muralidhar further submitted that the grinding stone was found from an open place, i.e. from a place very close to the house of the Respondent. He submitted that the full pant was found from the same field where the body had been found. He submitted that since they were found from an open place no reliance can be placed on such recoveries. This Court has observed, in the case of State of H.P. v. Jeet Singh reported in (1999) 4 SCC 370, as follows: "26. There is nothing in Section 27 of the Evidence Act which renders the statement of the accused inadmissible if recovery of the articles was made from any place which is "open or accessible to others". It is a fallacious notion that when recovery of any incriminating article was made from a place which is open or accessible to others, it would vitiate the evidence under Section 27 of the Evidence Act. Any object can be concealed in places which are open or accessible to others. For example, if the article is buried in the main roadside or if it is concealed beneath dry leaves lying on public places or kept hidden in a public office, the article would remain out of the visibility of others in normal circumstances. Until such article is disinterred, its hidden state would remain unhampered. The person who hid it alone knows where it is until he discloses that fact to any other person. Hence, the crucial question is not whether the place was accessible to others or not but whether it was ordinarily visible to others. If it is not, then it is immaterial that the concealed place is accessible to others. 27. It is now well settled that the discovery of fact referred to in Section 27 of the Evidence Act is not the object recovered but the fact embraces the place from which the object is recovered and the knowledge of the accused as to it. The said ratio has received unreserved approval of this Court in successive decisions. (Jaffar Hussain Dastagir v. State of Maharashtra [(1969) 2 SCC 872], K. Chinnaswamy Reddy v. State of A.P. [AIR 1962 SC 1788], Earabhadrappa v. State of Karnataka [(1983) 2 SCC 330], Shamshul Kanwar v. State of U.P. [(1995) 4 SCC 430], State of Rajasthan v. Bhup Singh [(1997) 10 SCC 675])." http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 In the present case the grinding stone was found in tall grass. The pant and underwear were buried. They were out of visibility of others in normal circumstances. Until they were disinterred, at instance of Respondent, their hidden state had remained unhampered. The Respondent alone knew where they were until he disclosed it. Thus we see no substance in this submission also. Under these circumstances, in our view, the impugned Judgment cannot be sustained and is hereby set aside. The Judgment of the trial Court convicting the accused is restored. Regarding sentence we would have concurred with the Sessions Court’s view that the extreme penalty of death can be chosen for such a crime. However, as the accused was once acquitted by the High Court we refrain from imposing that extreme penalty in spite of the fact that this case is perilously near the region of "rarest of the rare cases", as envisaged by the Constitution Bench in Bachan Singh v. State of Punjab [reported in (1980) 2 SCC 684]. However, the lesser option is not unquestionably foreclosed and so we alter the sentence, in regard to the offence under Section 302 IPC, to imprisonment for life. The sentences imposed by the trial Court on all other counts would remain unaltered. We direct the Sessions Court, Ahmadnagar to take immediate and necessary steps to put the accused in jail if he is not already in jail, for undergoing the sentence imposed on him. ..J. (K. T. THOMAS) ..J. (S. N. VARIAVA) November 2, 2001.