THE STATE OF MADHYA PRADESH vs. GANGABISHAN @ VISHNU

1                                 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 2393 OF 2009   STATE OF MADHYA PRADESH   …APPELLANT  VERSUS GANGABISHAN @ VISHNU & ORS.          …RESPONDENTS J U D G M E N T S.ABDUL NAZEER, J. . This appeal by special leave is preferred against the judgment 1 Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.07.27 16:39:13 IST Reason: dated 06.12.2006 passed by the High Court of Madhya Pradesh at Indore in Criminal Appeal No. 1370 of 2001 arising out of Sessions 2 Trial No. 197 of 2000 passed by the Additional Sessions Judge, th Shajapur, Madhya Pradesh, dated 4  December, 2001, wherein the High Court has set aside the judgment and order of conviction of the respondents under Sections 302/149 and 325/129 IPC against all the respondents except respondent No.1.  The respondent No.1 has been held guilty under Section 304 (Part­I) IPC and sentenced to undergo ten years R.I. and fine of Rs.25,000/­ and in default  to undergo three years further R.I.  . Briefly stated the prosecution case is that Dinesh (PW­1) and 2 his brother Rajesh (deceased) were in their field situated in the forest, for the purpose of watching the crops.  At that juncture, the accused persons reached over there having lathis and swords in their possession except accused No.1 Gangabishan alias Vishnu, who was having 12 bore gun and started assaulting Rajesh with their respective weapons.  Accused No.1 caused gunshot injury on the left thigh of the deceased by 12 bore gun because of which he fell down on the ground.  Dinesh raised cry.  However, no one came to their rescue.  Somehow he managed to run away from the scene of   occurrence   and   disclosed   about   the   incident   to   Sidhnath, 3 Ramsingh, Gopal Khati and Laxminarayan Khati.  They all brought the deceased Rajesh on a cot from the field and thereafter took him in a mini truck.   The deceased Rajesh became unconscious.   The accused persons were also causing damage to the standing crops of PW­1 by grazing their cattle and the incident occurred because of the objection being raised by PW­1 in the morning of the same day. 3 . The police after registration of the crime and recording of the FIR (Ex. P/1) prepared the inquest.   Post mortem examination of the deceased was conducted by Dr. Kapil Sahay (PW­7).  The post mortem report is Ex. P/10.  Dr. Vijaysingh, PW­8 initially examined the deceased Rajesh, the same day and also PW­1.   Their MLC reports are Exhibits P/11 and P/12 respectively.  Dying declaration (Ex.   P/4)   of   the   deceased   was   also   recorded   by   Tehsildar   Shri Purshottam   Sharma   (PW­2).     After   investigation,   accused   were charge   sheeted   for   the   commission   of   offences   under   Sections 302/149, 325/149, 147, 148 and 440 of the IPC.    Accused No.1 was also charge sheeted under Section 30 of the Arms Act. 4 . The trial court after undertaking a full­fledged trial found the accused guilty under Sections 302/149 of IPC and sentenced them 4 to undergo life imprisonment and Rs.20,000/­ fine and on default additional  three   years  of   R.I.,  two  years  of   imprisonment  under Section 325/149 of IPC and fine of Rs.2000/­ and on default one year additional R.I, three years of R.I under Section 440 of IPC and fine of Rs.5000/­ and on default six months additional R.I and except accused No.1, rest of the accused were sentenced to one year of R.I under Section 147 IPC and fine of Rs.500/­ and on default two months of additional R.I. Accused No. 1 was further convicted under Section 148 IPC   and Section 30 of the Arms Act and was sentenced to suffer two years of R.I and fine of Rs.1000/­ and on default four months of additional R.I. and four months of R.I and a fine   of   Rs.1000/­   and   on   default   four   months   of   additional   R.I respectively.  5 .  Feeling aggrieved, the accused approached the High Court by filing an appeal.  By the impugned judgment herein, the High Court set aside the judgment and order of conviction of accused Nos.2 to 9 (respondent Nos.2 to 9).  However, respondent No.1 has been held guilty under Section 304 (Part I) IPC and sentenced to undergo ten 5 years R.I and fine of Rs.20,000/­ and in default to undergo three years R.I in addition. . We   have   heard   learned   counsel   for   the   parties.     Learned 6 counsel for the appellant submits that the High Court has failed to appreciate the findings of the trial court that the respondents who were nine in number and were armed with sharp edged weapons, lathis and one of them had a 12 bore gun had come to the spot of the incident with premeditation and common intention to assault and kill the complainant and his brother and in this transaction of violence the brother of complainant succumbed to gunshot injury inflicted   by   accused   No.1.     Therefore,   the   court   below   was   not justified in setting aside the sentence and conviction of respondent Nos. 2 to 9.  It is further submitted that the High Court was also not justified in setting aside the conviction and sentence of the respondent   No.1   under   Section   302   IPC   and   imposing   lesser punishment of ten years of R.I under Section 304 (Part I) IPC.  On the other hand, learned advocate appearing for the respondents has sought to justify the impugned judgment of the High Court. 6 7 . We have carefully considered the submissions of the learned counsel appearing for the appellant­State and the learned advocate appearing for the respondents.   It is clear from the evidence on record that the deceased Rajesh suffered only one injury on interior aspect of thigh, which was an exit wound.   Injury No. 2 was a gunshot entry wound on the back side of left thigh.   There was haematoma   and   fracture   of   thigh   bone.     Dr.   Vijaysingh   (PW­8) examined the deceased and issued MLC report (Ex. P/11).  He also examined PW­1 Dinesh, brother of the deceased and found three contusions and one lacerated wound.  In the opinion of the doctor all the injuries were simple in nature except injury No.1 on the left forearm.  PW­1, Dinesh is an eye­witness.  PW­2 recorded the dying declaration of the deceased Rajesh (Ex. P/4).   It is evident from the statement   of   PW­1,   that   he   has   given   a   general   and   omnibus statement about the assault upon the deceased and himself by the accused.  Accused No.1 was having a twelve bore gun and the other accused   were   armed   with   lathis.     However,   the   doctor's   report shows that deceased had sustained only one injury on the left thigh caused by accused No.1.  Neither the deceased nor PW­1 had any 7 injury caused by sharp edged weapon.   PW­1 suffered fracture of left ulna bone and three simple injuries caused by hard and blunt object but he has not pointed out as to which accused did cause injuries to him.  His general statement regarding participation of all the   accused   with   different   weapons   and   causing   injury   to   the deceased as well as to himself is not duly corroborated by medical evidence of PW­8 and autopsy surgeon PW­7, Dr. Kapil Sahay.  The version   of   PW­1   is   belied   by   medical   evidence.     In   the   dying declaration the deceased has deposed that except Vishnu Prasad (accused No.1) he was not knowing as to who had assaulted him but in the same breath he has stated that he was assaulted by lathi by   Chaturbhuj   (accused   No.3)   and   Laxmichand   (accused   No.2). However, his version is not corroborated by medical evidence as he did not suffer even a single scratch on his body except fire arm injury.   . It is necessary to notice here that the dispute between the 8 parties arose on account of entrance of cattle and causing damage to the crops, as well as use of way in which deceased and PW­1 sustained  injuries.   Taking overall view of the matter, the  High 8 Court has acquitted accused Nos.2 to 9.  Insofar as accused No.1 is concerned,   his   overt   act   is   fully   corroborated   by   the   medical evidence, as well as the dying declaration (Ex.P/4).  Though, PW­1 sustained injuries caused by hard and blunt object but according to his version, he was assaulted by all the appellants, whereas he sustained only four injuries and no injury was sustained by him by fire arm or sharp edged weapon.  Therefore, it would be difficult to fix   the   liability   for   causing   injuries   to   this   witness   by   the respondents.   . Insofar   as   the   deceased   Rajesh   is   concerned,   he   suffered 9 gunshot injury and entry wound was on back of his left thigh.  This shows that the shot was fired from his back side.   There was no blackening, charring on exit wound.  Blackening and charring were present on entry wound which shows that the gunshot was fired within the range of 6 to 8 feet.  In view of the medical evidence, it would be easy to infer that if accused No.1 was having intention to commit murder of the deceased and used fire arm for that purpose, the injury could have been caused on upper limb, above waist of the deceased   but   the   part   chosen   for   causing   injury   was   the   back 9 portion of left thigh.  Thus, though the accused No.1 was not having intention to commit murder of the deceased but the act was to cause bodily injury which was likely to cause death.  Therefore, the High Court found that he would be responsible for commission of culpable   homicide   not   amounting   to   murder   punishable   under Section 304 (Part I) of IPC.   The High Court after scanning the entire evidence also held that the respondents were not having an intention to commit murder of the deceased Rajesh.  We do not find any infirmity in the judgment of the High Court. . Accordingly, the appeal is dismissed. 10 …………………………………….J. (ABHAY MANOHAR SAPRE)        …………………………………….J. (S. ABDUL NAZEER) New Delhi; July 27, 2018.