Full Judgment Text
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NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1779 OF 2019
[Arising out of SLP (Crl) No. 8410 of 2016]
Jodhraj & Anr. .. Appellant(s)
Versus
State of Rajasthan .. Respondent(s)
WITH
CRIMINAL APPEAL NO.1780 OF 2019
[Arising out of SLP (Crl) No. 5350 of 2017]
J U D G M E N T
M. R. Shah, J.
Feeling aggrieved and dissatisfied with the impugned
judgment and order dated 19.01.2016 passed by the High Court of
Judicature for Rajasthan, Jaipur Bench in DB Criminal Appeal No.
549 of 2012 by which the High Court has confirmed the conviction
of the appellants herein – original Accused Nos. 1 and 12 for the
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.11.29
16:51:16 IST
Reason:
offences punishable under Section 302 r/w Section 149 of the IPC,
the original Accused have preferred the present appeal.
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2. By the impugned Judgment and Order, the High Court has
acquitted the respondent herein Bhanwar Lal Original Accused
No. 3. Therefore, the State has preferred an appeal against his
acquittal.
3. The case of the prosecution is that on 22.5.2005 in the night
at 9.30 P.M., in the revenue estate of village Kadiayavan, 14
persons namely Jodhraj s/o Mathura Lal, Hemraj s/o Birdhi Lal,
Bhanwar Lal s/o Mathura Lal, Mathura Lal s/o Baldev, Dwarka Lal
s/o Ram Narayan, Dev Kishan s/o Ram Narayan, Prakash @ Om
Prakash s/o Birdhi Lal, Naval @ Naval Kishore s/o Birdhi Lal, Badri
Lal s/o Kanwar Lal, Ram Prasad s/o Narayan @ Ram Narayan,
Prabhu Lal s/o Bridhi Lal, Jagdish Prasad s/o Mathura Lal, Ram
Dayal s/o Ram Narayan and Pooran Mal s/o Ram Narayan,
constituted unlawful assembly and caused injuries to Hariram, as a
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result of which, on the intervening night of 22 May and 23 May
of 2005, Hariram died.
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3.1 That all the accused came to be tried by the Learned Trial
Court for the offences punishable under Sections 147, 148,
323/149, 324/149, 326/149, 3/2 r/w 149 and 379 of the IPC.
3.2 To prove the case, the prosecution examined in all 18
witnesses including PW2 Om Prakash and PW3 Ram Dayal – so
called eyewitnesses. The prosecution also brought on record the
documentary evidence such as injury report relating to deceased
Hari Ram. In the Injury Report, the following injuries were found
on the deceased Hari Ram:
“(i) abrasion 1 cm X 1 cm, right side of forehead,
simple, blunt.
(ii) Incised wound, 7 cm X 1cm, muscle deep,
right side of neck, obliquely, simple, sharp.
(iii) Incised wound, 20cm X 7 cm, intestine
coming out, anterior on abdomen, longitudinal,
grievous and dangerous to life, sharp.”
3.3 Upon appreciation of evidence, the Learned Trial Court
convicted five accused – Jodhraj, Bhanwar Lal, Dwarka Lal, Jagdish
Prasad, Pooran Mal for the offences under Sections 148, 302/149
and 379 IPC and acquitted rest of the accused by giving them
benefit of doubt. The Learned Trial Court imposed punishment for
life so far as the convicted accused are concerned.
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3.4 Feeling aggrieved and dissatisfied with the Judgment and
Order dated 11.05.2012 passed by the Learned Trial Court, the
convicted accused preferred appeal before the High Court. Against
the order of acquittal of some of the accused, the State also
preferred an appeal before the High Court. By the impugned
Judgment and Order, the High Court has acquitted Original
Accused No. 3 – Bhanwar Lal by giving him benefit of doubt, not
believing the deposition of very PW2 and PW3. However, at the
same time, relying upon the deposition of PW2 and PW3, the High
Court has confirmed the conviction of the appellants herein –
Jodhraj and Jagdish Prasad – original Accused Nos. 1 and 12.
3.5 Being aggrieved and dissatisfied with the impugned Judgment
and Order passed by the High Court confirming their conviction,
original Accused Nos. 1 and 12 – Jodhraj and Jagdish Prasad have
preferred the present Appeal. Against the order of acquittal passed
by the High Court acquitting the accused Bhanwar Lal, the State
has also preferred the appeal. Both the appeals are heard together.
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4. Learned Counsel appearing on behalf of the appellants –
convicts Jodhraj and Jagdish Prasad has vehemently submitted
that in the facts and circumstances of the case, the High Court has
materially erred in confirming the conviction of the appellants.
4.1 It is vehemently submitted by the Learned Counsel appearing
for the appellantsconvicts that the High Court has confirmed the
conviction of the appellants solely relying upon the deposition of
PW2 and PW3. It is submitted that the statements of PW2 and PW3
under Section 161 of the Cr.P.C. were recorded after 18 days. The
statements made by PW2 and PW3 were in exaggeration. It is
submitted that the grounds on which Bhanwar Lal and others came
to be acquitted, namely, not believing the deposition of PW2 and
PW3, the same shall be applicable to the appellants also. It is
submitted that therefore no reliance can be placed upon the
deposition of PW2 and PW3 so far as the appellants/accused are
concerned. It is submitted that except the deposition of PW2 and
PW3, the High Court has not relied upon and/or considered any
other evidence.
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5. Learned Counsel appearing on behalf of the State has
vehemently submitted that even the High Court has committed a
grave error in acquitting Bhanwar Lal.
5.1 It is submitted by the Learned Counsel appearing on behalf of
the State that Injury No.3 was attributed to Accused – Jagdish
Prasad which proved to be fatal. It is submitted that prior incident
has been proved from the deposition of PW2 – Om Prakash. It is
further submitted that PW2 in his deposition viz. the eyewitness of
the occurrence has specifically attributed Injury No. 3 to Jagdish
Prasad. It is submitted that to that extent the deposition of PW 2 is
reliable and believable and therefore the Trial Court as well as the
High Court have rightly convicted Jagdish Prasad. It is submitted
that even another Accused – Jodhraj has also participated in the
incident and Injury No.2 was attributed to him and therefore he has
been rightly convicted by the Learned Trial Court and confirmed by
the High Court.
6. Learned Counsel appearing on behalf of the acquitted accused
– Bhanwar Lal has supported the impugned Judgment and Order
passed by the High Court acquitting Bhanwar Lal. It is submitted
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that cogent reasons have been given by the High Court while
acquitting Bhanwar Lal and, therefore, the acquittal of Bhanwar Lal
is not required to be interfered with.
7. Heard the Learned Counsel for the respective parties at length.
We have gone through the entire evidence on record and the
Judgment and Order passed by the Learned Trial Court as well as
the impugned Judgment and Order passed by the High Court.
At the outset, it is required to be noted that the Learned Trial
Court convicted five accused out of 14 accused who came to be
tried for the offences under Sections 148, 302/149, 379 of the IPC.
The prosecution heavily relied upon the deposition of PW2 and PW3
who claimed to be the eyewitnesses. The prosecution also relied
upon the socalled dying declaration; however, the dying declaration
has not been believed. In an appeal, the High Court has further
acquitted another Accused Bhanwar Lal on the ground that the
statement of PW2 Om Prakash and the statement of PW3 Ram
Dayal under Section 161 of the Cr.P.C. were recorded after a period
of 18 days and that the statement of Ram Dayal was exaggerated
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and more and more persons of the family were tried to be
implicated. Therefore, the High Court was of the opinion that
recording the statement under Section 161 Cr.P.C. of Om Prakash
PW2 and Ram Dayal PW3, leaves no doubt that both the witnesses
took benefit of delay and for the three injuries on the person of the
deceased Hariram, out of which one was abrasion, the witnesses
have resorted to implicate 14 accused. Thus, the blemish on the
part of the witnesses, calls upon us to sift grain from the chaff.
Thus, the High Court did not accept the deposition of PW2 and PW3
so far as the accused Bhanwar Lal is concerned. However, at the
same time, relying upon the statement of very two witnesses PW2
and PW3, the High Court has confirmed the conviction of the
Appellants – Jodhraj and Jagdish Prasad. Therefore, considering
the facts and circumstances of the case, we are of the opinion that
if the deposition of PW2 and PW3 are not reliable qua one of the
accused on the grounds stated hereinabove and one of the accused
came to be acquitted by giving benefit of doubt, the same benefit
ought to have been given to the other accused also, unless there is
some further material/evidence against the other accused. As
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observed hereinabove, except relying upon the deposition of PW2
and PW3, there is no other evidence implicating the appellants
Accused convicts. Under the circumstances, in the absence of any
further evidence implicating the accusedconvicts, the High Court
has materially erred in confirming the conviction of the appellant
solely relying upon the deposition of PW2 and PW3 whose
deposition has been doubted by the High Court and not relied upon
by the High Court so far as one of the accused is concerned, the
same reasoning should be applied in the appellants’ case also which
weighed with the High Court while acquitting Bhanwar Lal. So far
as the acquittal of Bhanwar Lal is concerned, we are in complete
agreement with the view taken by the High Court. Cogent reasons
have been given by the High Court for not believing the deposition
of PW2 and PW3.
8. In view of the reasons stated hereinabove, the appeal preferred
by accused Jodhraj and Jagdish Prasad is hereby allowed. The
impugned Judgment and Order passed by the High Court and the
Judgment and Order passed by the Trial Court convicting them for
the offences under Sections 302/149 IPC are hereby quashed and
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set aside and both of them are acquitted for the offences for which
they were tried, by giving them benefit of doubt. The accused be
set at free forthwith, if not required in any other case. The appeal
preferred by the State challenging the impugned Judgment and
Order passed by the High Court acquitting the accused – Bhanwar
Lal is hereby dismissed.
…………………………..J.
(ASHOK BHUSHAN)
…………………………..J.
(M. R. SHAH)
New Delhi,
November 29, 2019.