H.R Khanna, J.— Ayodhya Singh appellant and Hira Singh were convicted by Additional Munsiff Magistrate Jaipur for offences under Sections 457 and 380, read with Section 75 of the Indian Penal Code. Ayodhya Singh was sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of rupees two thousand for the offence under Section 457, read with Section 75 of the Indian Penal Code. In default of payment of fine, Ayodhya Singh was sentenced to undergo rigorous imprisonment for a further period of six months. Similar sentence was awarded to Ayodhya Singh for the offence under Section 380, read with Section 75, Indian Penal Code. The two sentences were ordered to run consecutively. Hira Singh was sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of rupees one thousand, or in default, to undergo rigorous imprisonment for a further period of six months for the offence under Section 457, read with Section 75, Indian Penal Code. Similar sentence was awarded to Hira Singh for the offence under Section 380, read with Section 75, Indian Penal Code. The two sentences of Hira Singh were also ordered to run consecutively. Appeals filed by Ayodhya Singh and Hira Singh were dismissed by Additional Sessions Judge, Jaipur. Revision petitions filed by Ayodhya Singh and Hira Singh in Rajasthan High Court met with no better fate. Ayodhya Singh thereafter filed this appeal by special leave through jail.
2. The prosecution case is that Kistoor Chand (PW 73) deals in gold and silver. He was running a shop in Johri Bazar, Jaipur, but sometimes before the occurrence, he had to vacate the shop and remove the gold and silver ornaments worth over a lakh of rupees to his house situated in Manni Ramji-ka-Rasta in Jaipur City. The house has four storeys and the ornaments were put in a room on the third storey of the house. Cash amount was also kept by Kistoor Chand in that room. When Kistoor Chand got up on the morning of February 9, 1964, he found that the big window of the room in which ornaments had been kept was lying open. On opening the room it was found that the boxes containing ornaments were lying empty. A number of articles were seen scattered in the room. Report about the occurrence was lodged at police station Manak Chowk Jaipur City by Mahindra Kumar (PW 74), son of Kistoor Chand at 7.30 a.m on February 9, 1964. A case was then registered by the police under Sections 457 and 380, Indian Penal Code.
3. Sub-Inspector Basant Vallabh went soon after the registration of the case to Kistoor Chand's house and found that culprits had effected their entry into the room by breaking open the window. The Sub-Inspector saw a number of articles scattered in the room. The containers for keeping gold and silver ornaments were lying empty. A police photographer was sent for. The photographer developed the finger prints left by the culprits on a silver plate lying in an almirah of the room. The photographs of the finger impressions were compared with the specimen finger impressions of Hira Singh accused and it was found that they tallied with each other.
4. Hira Singh accused was arrested on February 21, 1964. In pursuance of disclosure statement of Hira Singh Rs 1790 were recovered from Saraswati Bai, wife of the brother of Hira Singh. A box was also recovered in pursuance of the disclosure statement of Hira Singh and a number of stolen articles were found in that box. Hira Singh also got recovered an instrument of house breaking. As a result of the interrogation of Hira Singh, the police raided the house of Ayodhya Singh appellant at Jairi on February 21, 1964, and recovered from that place eighteen stolen articles. Ayodhya Singh was arrested by the police on February 25, 1964, at Etawah and from his personal search 26 items of stolen property were recovered. The recovered property included cash amount of Rs 6485 including 28 currency notes of the denomination of Rs 100. In pursuance of information supplied by Ayodhya Singh, the police recovered on March 3, 1964, a number of stolen gold articles wrapped in an old baniyan which had been buried in a graveyard near milestone No. 5 on the Agra-Etawah and Kanpur road. Identifications of recovered ornaments were held by Shri A.C Bafna Magistrate (PW 72) on July 17, 1964 and July 20, 1964. The recovered ornaments were then identified by Kistoor Chand and Mahendra Kumar PWs as those which belonged to them and which had been stolen.
5. At the trial the two accused denied the prosecution allegations against them and stated that they had been falsely involved in this case. According to them, the various articles which had been recovered by the police belonged to them. Regarding the recovery of some gold bars from him, the appellant stated that he got the bars prepared for the purpose of purchasing bonds. The trial court accepted the prosecution case and convicted and sentenced the accused as above. The recovered articles were ordered to be restored to Mahendra Kumar complainant. Appeals and revision petitions filed by the accused, as stated earlier, were dismissed.
6. We have heard Mr Singh who has argued the case amicus curiae on behalf of the appellant and are of the opinion that there is no merit in the appeal. The fact that some persons had broken into the house of Kistoor Chand on the night between February 8 and February 9, 1964, and had removed valuable articles consisting of cash, jewellery and silverware is proved by the testimony of Kistoor Chand and Mahendra Kumar. The prosecution has also led evidence to show that a number of stolen articles were recovered in pursuance of the disclosure statement of Hira Singh accused after he was arrested on February 21, 1964. The interrogation of Hira Singh led to the police raid on the house of Ayodhya Singh appellant wherefrom a number of stolen articles were recovered. Ayodhya Singh was arrested on February 25, 1964, and some of the stolen articles were recovered from his person. Ayodhya Singh thereafter made disclosure statement which led to the recovery of more stolen articles from a graveyard on March 3, 1964. The appellate court and the High Court accepted the evidence adduced by the prosecution in this .respect. The version of the accused that the recovered articles belonged to them was rejected. The courts below in this context relied upon the identification of the recovered articles by Kistoor Chand and Mahendra Kumar. Nothing has been brought to our notice by Mr Singh as may justify interference with the appraisement of the evidence of the trial Magistrate, the Additional Sessions Judge and the High Court. One significant circumstance which shows the falsity of the claim made by the appellant that the recovered articles belonged to him is the fact that some of those articles were recovered from a graveyard near milestone No 5 at Agra-Etawah and Kanpur road. The articles were found to have been buried there and were recovered in pursuance of the disclosure statement of the appellant. If the aforesaid recovered articles consisting of gold bars belonged to the appellant, it is difficult to believe that he would have buried them in a lonely spot in a graveyard. The fact that the appellant buried them in a graveyard shows his anxiety to conceal those articles so that no one may know that he was in possession of those articles.
7. Mr Singh has assailed the propriety of the identification of the recovered articles. In this respect we find that the evidence of Shri A.C Bafna Magistrate (PW 72) shows that the recovered articles were mixed with other similar articles and all necessary precautions were taken. Kistoor Chand and Mahendra Kumar correctly identified the recovered articles. Nothing cogent has been shown to us as to why the statement of Shri A.C Bafna in this respect be not accepted.
8. Mr Singh has referred to the observations of the High Court that the judgments of the trial Magistrate and the Additional Sessions Judge were not very satisfactory. This circumstance, in our opinion, is not very material because the High Court considered the evidence which had been adduced in the case at some length and came to the conclusion, that the case against the accused had been proved. In view of the fact that the evidence on record has been discussed in detail by the High Court, it cannot be said that the appellant has been prejudiced because of the fact that the judgments of the trial Magistrate and the appellate court were not as elaborate as they should have been.
9. A faint attempt was made by Mr Singh to show that there had been misjoinder of charges. This submission is plainly without any force because the circumstances of the case show that the accused jointly committed the offences with which they were charged and that those offences were committed in the course of the same transaction. The two accused could consequently be charged and tried together as such a course is permitted by Section 239 of the Code of Criminal Procedure.
10. Lastly, it has been argued that the conviction of the appellant should have been under Section 411, Indian Penal Code and not under Sections 457 and 380, Indian Penal Code. This contention is equally untenable. The house-breaking and theft in the house of Kistoor Chand took place on the night between February 8 and February 9, 1964. The various stolen articles were recovered from the appellant's house on February 21, 1964 and thereafter from his person on February 25, 1964. The appellant was in police custody after February 25, 1964, and more stolen articles were recovered on March 3, 1964, from the graveyard in pursuance of his disclosure statement. The articles which were recovered on March 3, 1964, can consequently be held to be in the possession of the appellant on February 25, 1964. It would thus follow that within seventeen days of the theft the appellant was found in possession of the stolen articles. According to illustration (a) of Section 114 of the Indian Evidence Act, a man who is in possession of stolen goods soon after the theft is either the thief or has received the goods knowing them to be stolen, unless he can account for his possession. It would, in our opinion, depend upon the facts and circumstances of each case whether the court should draw the presumption that a person found in possession of stolen goods soon after the theft and who has not been able to account for his possession is the thief or whether he is the receiver of the goods knowing them to be stolen. We may state at this stage that the appellant has not been able to account for his possession of the stolen articles and the explanation furnished by him is not all worthy of credence. Looking to the facts and circumstances of the case, we are of the view that the courts below were justified in drawing the presumption that the appellant was guilty of the offence under Sections 457 and 380, Indian Penal Code. The fact that the culprits entered the room on the third floor by opening the window and thereafter broke open a large number of boxes and almirahs and removed huge quantity of gold and silverware shows that it was not the work of a single individual. The fact that the appellant was found soon after the theft in possession of a very large number of stolen articles shows that he was himself the thief and not the receiver of stolen goods. The present is not a case wherein one or two or a very few of the stolen articles were found in the possession of the appellant soon after the theft. On the contrary, the bulk number of stolen articles were recovered from him. The number and the nature of the stolen articles recovered from the appellant soon after the theft coupled with the other circumstances of the case, in our opinion, warrant the presumption that the appellant himself committed the theft after entering the room on the third storey of Kistoor Chand's house through the window.
11. In the result, the appeal fails and is dismissed.