VASUDEV vs. STATE OF M.P.

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 388   OF 2021 VASUDEV …APPELLANT Versus STATE of M.P. ...RESPONDENT JUDGMENT J.K. Maheshwari, J.        Arising out of the judgment dated 14.02.2020 passed in Criminal Appeal No. 622 of 2009 by the High Court of Madhya Pradesh, judicature at  Jabalpur, confirming the judgment dated th 7.3.2009 in S.T. No. 185 of 2006 passed by the 6   Additional Sessions   Judge   (Fast   Track   Court),   Chhatarpur,   the   present Special Leave Petition has been   filed,       in which leave was granted directing to call for the record.  However, this appeal has been registered  and  heard  on  priority  basis  as  the  appellant Signature Not Verified Digitally signed by Rachna Date: 2022.02.01 16:32:51 IST Reason: being the senior citizen. 1 2. The case of the prosecution in brief  is that on 15.6.2006, Sub   Inspector   R.S.   Bagri   (PW6)   along   with   Sub­Divisional Officer  Dr. Sanjay Agrawal (PW10) reached village Mahoi Kala on   having   information     at   Police   Station   Sarwai     that absconding   accused     Rajesh   Shukla   was   hiding     with   his associate members in the said village.     It was also informed that accused Rajesh Shukla was beside   the house of Jhallu Kachhi of the said village.  The police personnel of nearby police stations were  called  at Village Mahoi Kala.   Thereafter, under the command of S.D.O.P. Dr. Sanjay Agrawal (PW10), police parties were prepared to apprehend the accused. The police parties surrounded the house of Jhallu Kachhi.   Dr. Sanjay Agrawal (PW10) challenged the accused persons to surrender and   come out   of the house of Jhallu Kachhi.   The accused Rajesh Shukla did not surrender and open the fire on the police personnel from inside the house.  The police parties retaliated the   firing.     After   sometime,   the   accused   Rajesh     Shukla expressed   his   wish   to   surrender.     Accordingly,   the   accused Rajesh Shukla  along with accused/appellant Vasudev Shukla 2 surrendered before the police and they were taken into custody. After   surrendering,   one   315   bore   rifle   along   with   19   live cartridges and 5 empty cartridges were recovered from accused Rajesh Shuka, whereas   one 12 bore double barrel gun along with 20 live cartridges and 7 empty cartridges were recovered from   accused   Vasudev   Shukla.     The   first   information   was registered as Exb. P­18.   The weapons, so surrendered, had been seized at the police station along with live cartridges  Exb. P­4 to P­6.     The accused persons were arrested   vide arrest panchnama   Exb.   P9   and   P10.     After   completion   of   the investigation, challan was filed.  As the  case was triable  by the Court of Sessions, therefore, it was committed to the competent court,   where   the   charges   under   Sections   307/34   read   with Section 3/25(1B)(a) and Section 27/34 of the Arms Act were framed against both the accused.   The accused abjured their guilt   and     demanded   trial   by   taking   a   defence   of   false implication.     Appellant­Vasudev     specifically taken defence that after coming back from the jail, he had surrendered his son Rajesh in P.S. Sarwai.  The police personnel have prepared 3 a   false   case   sitting   in   the   police   station,   implicating   the appellant and c­accused Rajesh Shukla in this case. 3. Prosecution   has   examined   as   many   as   16   witnesses, while the accused has not examined any witness in defence. Trial   Court,   after   referring   the   statement   of   the   witnesses, convicted the accused persons on taking pretext  that they were aware regarding the challenge of the police party for surrender. Instead of surrendering,  the accused persons fired gun shots, which were retaliated by the police party.  After sometime, both the accused   had surrendered throwing their guns.  The Trial Court, further observed that guns so seized, may fire and the used and un­used  cartridges of 315 bore as well as a 12 bore double barrel gun were seized, which finds support from the FSL Report Exb. P­17A regarding use of the said guns.  As the accused persons were holding the guns, without any license, therefore,   they   have   been   convicted   for   the   charges   under Section 307/34 IPC read with Section 3/25 (1B)(a) and 27 of the Arms Act and directed to undergo R.I. for four years with fine of Rs. 2,000/­ and  R.I. for two years with fine of Rs. 1000 4 and R.I. for three years with fine of Rs. 1000 respectively  with default   sentences.     It   was   directed     by   the   Court   that   the aforesaid sentences shall run concurrently. 4. The judgment passed by the Trial Court was challenged before   the   High  Court  by   filing   Criminal  Appeal  No.   622  of 2009.     As the appellant Rajesh Shukla died on 19.2.2016, therefore, his appeal was dismissed as abated, while  the appeal of the appellant Vasudev Shukla has been dismissed confirming the judgment of Trial Court in toto. 5.     Shri H.K. Chaturvedi, learned counsel   appearing for the appellant has argued with vehemence that as per the case of prosecution itself, there was no apprehension of abscondment of appellant.  From the statement of prosecution witnesses, it is clear  that  deceased co­accused Rajesh  Shukla was allegedly said to be hiding himself in the house of Jhallu Kachhi and not the appellant.   The prosecution witnesses have not named and seen   the   appellant   firing   on   them,   having   intention   and knowledge to commit the murder.  As per the seizure Exb. P­5, 12   bore   double   barrel   gun,   20   live   cartridges   and   7   empty 5 cartridges were seized from him. FSL report Exb. P­17A clearly indicates that  there was  disparity to match TC (A2 L.B.) for the firing pin impression to Exb.  EC 6,7,8,9,12.  Therefore, those five  cartridges were not fired through the left barrel of 12 bore gun Exb. A­2.  Similarly, the right barrel of 12 bore gun Exb. A­2 , had not been used in firing because it was cut and short by which weapon could not be matched with the cartridges.  It is further urged that as per the testimony of the witnesses, it is clear that  they had not seen firing any of the accused on police party. It is said the object of the fire was towards hill  and not towards   the   accused   persons   as     is   apparent   from   the statement   of   H.C.   Akbar   Singh   Gaur   (PW5).   In   such circumstances, the prosecution has failed to prove the intention and   knowledge   to   commit   an   act   which   may   amounting   to commission of an offence   attempt   to murder.   In absence thereto, the conviction of the appellant for an offence under Section 307/34 of IPC is contrary to the settled proposition  of law.  In support of his contention, reliance has been placed on the judgment of this Court in the case of    Parsuram Pandey 6 and others vs. State of Bihar ,     AIR 2004 SC 5068.     It is further urged that  the right barrel of 12 bore gun seized from appellant was cut and short, making it impossible to fire from this weapon and the empty cartridges have not been fired from left barrel as apparent from FSL report  Exb. P­17A.  Therefore, the offence under Section 27 of the Arms Act has not been made out.  Even assuming that the offence under Section 25(1­ B)(a) is made out, sentence as awarded by the Trial Court is two years, which the appellant has already served as per the report available   on   record.     Therefore,   while   setting   aside   the conviction   and   the   sentence   for   an   offence   under   Sections 307/34   and   27   Arms   Act,   appellant   may   be   directed   to  be released  6. Per   contra,   Shri   Mukul   Singh,   learned   counsel representing the State submits that the Trial Court and the High Court have rightly convicted and sentenced the appellant by the impugned judgment, however interference in this appeal is not warranted in exercise of power under Article 136 of the Constitution of India. 7 7. After hearing learned counsel for the parties, first of all, it is required to be seen what are the ingredients to prove an offence under Section 307 of IPC.  On perusal of the provisions, it is  apparent  that  whoever  does   any  act,   with  intention or knowledge, which may cause death and in furtherance   to the said intention and knowledge, he was doing an act towards it. However, it is required to be seen  by the evidence brought on record by the prosecution whether the ingredients to prove, the case of prosecution beyond reasonable doubt, the charge under Section 307/34 IPC  have been  established.  In this regard, the star witnesses of the prosecution are   ASI J.P. Verma (PW 4), H.C. Akbar Singh Gaur  (PW5), SDOP  Dr. Sanjay Agrawal (PW 10),     H.C. Uday Raj Singh (PW14), S.I. Arvind Singh Dangi (PW15) and S.I. R.S. Bagri (PW16). As per their testimonies, it is apparent that an information of hiding by the deceased accused Rajesh   Shukla   with   his   associates   in   the   house   of   Jhallu Kachhi of village Mahoi Kala was received.   In their statements, it is not said that appellant was with him. The police personnel of nearby police stations were   called   at Village Mahoi Kala. 8 Thereafter, under the command of S.D.O.P. Dr. Sanjay Agrawal (PW10), police parties were prepared to apprehend the accused. The   police   parties   were   deputed   in   different   directions   and warning to surrender was given to Rajesh Shukla. On such warning, as stated by them, firing was made from inside the house of Jhallu Kachhi. H.C. Akbar Singh Gaur (PW5) in cross­ examination clearly said  that the said firing was towards the hill area and not towards the police party. None of the said prosecution witnesses have seen the appellant firing on police party,   with   intention   or   knowledge   to   commit   an   offence, proving his guilt. Subsequently, as alleged, Rajesh Shukla and appellant had surrendered along with guns before the police party.     As   per   the   said   testimony,   it   is   apparent   that   the intention and knowledge to commit an act by them towards the police   party   has   not   been   proved   beyond   reasonable   doubt. Simultaneously, as per the statement of prosecution witnesses, it has come on record that all the proceedings   including the arrest, seizure  have been prepared at the police station and not on   the   spot.     However,   defence   as   taken   by   the   appellant 9 appears   to   be   plausible,   and   creates   reasonable   doubt   in proving   the   guilt   by   prosecution.   It   is   not   out   of   place   to mention that   three independent witnesses   Shivnath Anuragi (PW7), Barra (PW8)  and Jhallu Kachhi (PW13), in whose house incident   had   taken   place,   had   not   supported   the   case   of prosecution.   As   per   the   cross­examination   of   prosecution witnesses, it is apparent that Santosh Shukla was present on the   spot.   He   was   having   good   relations   with   the   SHO   and inimical   with   the   accused   Rajesh   Shukla.   However,   being independent person, why in his presence, the seizure and the arrest   were not made by police, is not explained and highly doubtful.     There   is   no   independent   witness   in   any   of   the proceedings though may be available.   The High Court, while convicting   the   appellant   by   the   impugned   judgment,   merely observed that   because accused were prized goons   and were absconding and as per the deposition, it could not  be said that the appellant No. 2 was not involved  because he was arrested on   spot   and   taken   to   police   station.   In   this   regard,     it   is required to observe that the prosecution is required to prove its 10 case beyond reasonable doubt and the conviction cannot be based   merely   on the basis of presumption to   rule out the presence of accused.    It is to further observe  that as per FSL Report Exb. P­17A, it is clear that from the right barrel of 12 bore gun,   Exb. A­2,   fire could not   be done and the empty cartridges, which were received, have not been fired from the left barrel.  Therefore, the use of 12 bore gun which was seized from the appellant   is not proved along with live and empty cartridges. As the use of the gun itself  is not established by the FSL report, therefore, the conviction under Section 27 Arms Act also is not justified.   Considering   all these aspects, in our considered  opinion, the ingredients of Section 307/34 IPC and Section   27   of   the   Arms   Act   have   not   been   proved   by   the prosecution beyond reasonable doubt, proving the guilt of the accused/appellant. 8. In view of the foregoing, the Trial Court and High Court committed   error in convicting   the appellant for the charge under   Section   307/34   IPC   read   with   Section   27   Arms   Act. Therefore,   we   allow   this   appeal   in   part   and   set­aside   the 11 conviction and sentence for   the said charges, and acquit the appellant for the same, except   of the charge under Section 25(1B)(a) of the Arms Act. The   appellant   has   already   served the sentence for the charge under Section 25(1B)(a) of the Arms Act,   therefore,   if   he   is   not   required   in   any   other   case,     be released forthwith from jail. 9. Accordingly, this appeal is allowed in part and disposed of. ………………………….J. [ INDIRA BANERJEE ] ……………………………J. [ J.K. MAHESHWARI ] NEW DELHI; FEBRUARY 1, 2022.    12