S.B Sinha, J.— This appeal is directed against the judgment dated 15-5-1997 passed by the Rajasthan High Court in DB Criminal Appeal No. 320 of 1987 whereby and whereunder the respondents herein were acquitted of the charges of commission of an offence under Sections 148 and 302 read with Section 149 of the Indian Penal Code.
2. The respondents herein together with Shankerlal and Maniram were charged under Sections 148 and 302 read with Section 149 of the Indian Penal Code and were sentenced to life imprisonment for alleged commission of an offence under Section 302 read with Section 149. They were further sentenced to undergo one year's rigorous imprisonment with fine of Rs 500 for commission of an alleged offence under Section 148 of the Indian Penal Code. The two accused persons Shankerlal and Maniram were also convicted under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment of six months and a fine of Rs 400.
3. Allegedly, there were two groups in Kanwarpura tehsil; one headed by Shri Ramnarayan, accused and the other by the deceased Ram Kumar. Allegedly, a day prior to the date of incidence, an election of dairy society was conducted. At about 7 p.m on 6-6-1986, Atma Ram, PW 1, Brijlal, PW 10, Ramnarayan, PW 5 and Rajaram were sitting on the chowki in the house belonging to Brijlal. They saw the accused persons coming out from the house of Ramnarayan, Sarpanch. Allegedly, Ramnarayan, Maniram and Shankerlal were armed with guns, Subhash with lathi and Manohar with pistol. They proceeded towards the house of Hansraj. Shankerlal armed with a 12-bore gun entered into the house of Hansraj and the other accused persons proceeded in the lane adjacent and towards the west of the said house. Allegedly, Ramnarayan exhorted the others to kill Ram Kumar whereupon Shankerlal fired a shot which hit Ram Kumar. Another shot was allegedly fired by Maniram at Ram Kumar but the same missed the target and hit the wall. Manohar also allegedly tried to fire but he was unsuccessful. Ram Kumar, as a result of multiple injuries, died on the spot. The motive for commission of the offence apart from the parties belonging to separate factions and contesting the elections in which allegedly Ramnarayan won, related an incidence which occurred twenty-five or twenty-six days prior to the date of occurrence, whence Krishna trespassed into the house of Poosaram Meghwal and a case under Section 376 of the Indian Penal Code was registered against Krishna and Ramnarayan, in connection wherewith allegedly Ramratan and deceased Ram Kumar helped Poosaram. It was further alleged that Hanuman, brother of Shankerlal, after five days of the said incident, visited Poosaram and abused him whereupon he was apprehended by deceased Ram Kumar, Prithvi and Ramratan and handed over to the police.
4. Before the trial court thirteen witnesses were examined by the prosecution. The trial court convicted all the five accused persons both under Section 148 of the Indian Penal Code and Sections 302/149. As noticed hereinbefore, Shankerlal and Maniram were also convicted of an offence under Section 27 of the Arms Act.
5. On appeal against the said judgment, the High Court acquitted the respondents herein of the charges both under Section 148 of the Indian Penal Code and as also Sections 302/149 thereof. The High Court further acquitted Shankerlal and Maniram of the charges under Section 27 of the Arms Act and converted the sentence under Sections 302/149 passed against them to one under Sections 302/34 and the sentence imposed on Shankerlal and Maniram further remained unaltered.
6. The High Court in its judgment while noticing the principles governing commission of an offence under Section 149 of the Indian Penal Code found that the allegation against the respondents herein is omnibus in nature. The High Court noticed that the allegation to the effect that Manohar also attempted to fire his gun but missed was not correct as the same was not followed by a report of the ballistic expert. The High Court further noticed that the other two respondents did not commit any overt act in assaulting Ram Kumar or Ramratan. It was observed that accused Ramnarayan was standing at a distance of about 120 ft away from the place of occurrence when Ram Kumar was hit. He was said to have been armed with a gun but did not use the same. Subhash had merely a lathi in his hand and also did not use it. The High Court on examining the materials on record was of the opinion that only Maniram and Shankerlal indulged in the act of committing murder of Ram Kumar and, thus, the respondents herein were not guilty of commission of any offence.
7. Aggrieved thereby, the first informant is before us in appeal.
8. Mr Jain, learned counsel appearing on behalf of the appellant would submit that the High Court committed a serious error in passing the impugned judgment inasmuch as from the evidence adduced by Ramratan, PW 3, Gopal, PW 4, Atma Ram, PW 1, Ramnarayan, PW 5, Rajaram, PW 8 and Brijlal, PW 10, it would appear that not only the accused had been armed with guns and lathi and pistol, but also assembled in the house of Ramnarayan and proceeded to the house of the deceased, and after some time, they divided themselves into two separate groups with a common object of committing the crime.
9. The learned counsel would submit that Ramnarayan exhorted the accused persons to commit the offence, while standing near the electric pole whereupon Maniram being armed with a double-barrelled gun came out of the street and fired twice, one of which had hit the deceased; while Shankerlal fired from his gun which hit Ram Kumar on the left side.
10. Mr Jain would contend that having regard to the provisions contained in Section 141 of the Indian Penal Code, in the facts and circumstances of this case, the respondents must be said to have formed a common object to do away with Ram Kumar and, thus, the conviction under Sections 302/149 as also Section 148 was sustainable. It was argued that the very fact that all the accused persons, according to Ramratan, PW 3, Gopal, PW 4, Atma Ram, PW 1, Ramnarayan, PW 5, Rajaram, PW 8 and Brijlal, PW 10, gave “lalkara” and they not only participated but also played their roles would also go to show that they are guilty of commission of the aforementioned offence.
11. Mr Uma Datta, learned counsel appearing on behalf of the respondents per contra would submit that a case under Section 149 of the Indian Penal Code cannot be said to have been made out as Maniram and Shankerlal had been found guilty under Sections 302/34. It was contended that Maniram had also died and Shankerlal has served out his sentence. Mr Datta would submit that from the records, it would appear that PW 1, PW 5 and PW 10 did not make any allegation about exhortation by all the accused persons; whereas PW 3, PW 4 and PW 8 did not make any such statement before the police in relation whereto their attention has been drawn. Mr Datta would urge that having regard to the amendment carried out in Section 162(2) of the Code of Criminal Procedure by inserting an explanation in terms whereof “omission” may amount to “contradiction” in certain situations. It was contended that the attention of PW 3, PW 4 or PW 8 in the aforementioned situation has been drawn to “omissions” in their statements under Section 161 of the Code of Criminal Procedure.
12. The learned counsel would submit that the prosecution story was wholly unbelievable inasmuch as even from the evidence of PW 1 it would appear that they had allegedly seen the occurrence from a distance. The learned counsel has drawn our attention to the fact that houses of both the parties are adjoining each other. It was further contended that it was impossible for the witnesses to see actual firing by Shankerlal who allegedly went inside the house as the wall of the house was six-seven feet high.
13. The principles relating to applicability of Section 149 of the Indian Penal Code are not in dispute. For the purpose of attracting the said provision, it is not necessary that an overt act must be committed by all the accused persons. What is necessary is formation of an unlawful assembly and knowledge of the persons thereof about consequences arising from doing an act which amounts to offence.
14. Section 141 of the Indian Penal Code defines “unlawful assembly”, as an assembly of five or more persons, if the common object of the persons composing the same, inter alia, is to commit any mischief or criminal trespass or other offences.
15. The essence of the offence under Section 149 of the Indian Penal Code would be common object of the persons forming the assembly. It is necessary for constitution of the offence that the object should be common to the persons who compose the assembly, that is, that they should all be aware of it and concur with it. Furthermore, there must be some present and immediate purpose of carrying into effect the common object. A common object is different from a common intention insofar as in the former no prior consent is required, nor a prior meeting of minds before the attack would be required whereas an unlawful object can develop after the people get there and there need not be a prior meeting of minds.
16. The High Court has arrived at a finding that Shankerlal and Maniram were guilty of commission of an offence under Sections 302/34 IPC and not under Sections 302/149 IPC.
17. Keeping in view the aforementioned principles, the question required to be considered for arriving at a conclusion is as to whether there had been a common object on the part of the respondents in committing the alleged offence.
18. In Tahsildar Singh v. State of U.P AIR 1959 SC 1012, 1959 Cri LJ 1231 this Court held that in terms of Section 145 of the Indian Evidence Act, attention of witnesses can be drawn to such statements which would amount to contradiction. It was held: (AIR p. 1034, para 56) “56. The right of both the accused and the prosecution is limited to contradictions.” It was, thus, held that omission to make a statement in terms of Section 161 of the Code of Criminal Procedure would not attract the provisions of Section 145 of the Indian Evidence Act. However, by reason of amendment of the Code of Criminal Procedure explanation has been inserted to sub-section (2) of Section 162 which is in the following terms:
“An omission to state a fact or circumstance in the statement referred to in sub-section (1) may amount to contradiction if the same appears to be significant and otherwise relevant having regard to the context in which such omission occurs and whether any omission amounts to a contradiction in the particular context shall be a question of fact.”
19. From the records, it appears that PW 1, PW 5 and PW 10 did not make any allegation as regards the alleged exhortation on the part of all the accused. It further appears that PW 3, PW 4 and PW 8 stated before the police that there had been such exhortations by the respondents herein. Such omission on the part of PW 3, PW 4 and PW 8, [sic PW 1, PW 5 and PW 10] in the facts and circumstances of the case, being very material would amount to contradiction.
20. Furthermore, the informant PW 1 stated that the distance between the house of Ramnarayan, Sarpanch is one killa or 1 1/4 killa. 1 killa is equivalent to one acre.
21. There are contradictions in the statements of the witnesses as regards the nature of weapon held by Manohar. It further appears from the record that the house of Hansraj and the house of the deceased are almost in front of each other. It is, therefore, unlikely that for commission of an offence like culpable homicide amounting to murder, the accused persons would go in a procession and all of them would shout together.
22. It further appears that witnesses are related to each other. PW 5 is uncle of Atma Ram. PW 8 Rajaram is brother-in-law of Gopal. Ramratan is also his first cousin. Shanker and Maniram are real brothers. Subhash and Manohar, accused are the nephews of Ramnarayan, accused. Maniram and Shanker have no relation with Ramnarayan, accused. According to PW 8, the house of Ramnarayan, accused is towards the east from the house of Hansraj, which is at a distance of three bighas from his house. As regards distance, according to PW 8, the house of deceased Ram Kumar was towards south of his house, which is situated at a distance of five bighas. How, thence, he could see the occurrence is not explained.
23. It is, therefore, unbelievable that the accused persons would behave in the manner as alleged by PW 8. Furthermore, from the evidence of PW 3 Ramratan, it appears, that the place behind the wall where Shankerlal was standing and fired at Ram Kumar was about 6-7 feet high. It is, therefore, not possible for any witness to have witnessed actual firing of any shot by Shankerlal. PW 10 Brijlal stated that when Shankerlal entered the house of Hansraj, no suspicion came in his mind and only after he heard the sound of firing, he became suspicious. This also raises a doubt in our mind as regards formation of common object by the accused persons.
24. In the first information report, it was alleged that both Ram Kumar and Ramratan were coming from the house of Ramratan towards the house of the informant's brother-in-law Ramnarayan, as has been noticed by the learned trial Judge in his judgment. However, in his evidence, it was stated that Ramratan and Ram Kumar were going to the house of Ram Kumar which was at a distance.
25. Furthermore, three cartridges had been recovered which are said to have been fired from the 12-bore SBBL guns marked as Exts. W/1 and W/2. The ballistic experts state that one of them had not been fired by any of the two admitted SBBL guns.
26. The aforementioned factors are also relevant and required to be taken into consideration along with the findings arrived at by the Division Bench of the High Court acquitting the respondents herein from the charges of Section 148 and Sections 302/149 of the Indian Penal Code for the purpose of arriving at a finding as to whether the appellants are guilty of commission of the offences under Sections 302/149 IPC or not.
27. While considering an appeal of acquittal, this Court may not interfere when two reasonable views are possible to be taken and the view taken by the court below is one of such possible views. (See State of Rajasthan v. Raja Ram (2003) 8 SCC 180 and Chanakya Dhibar v. State of W.B (2004) 12 SCC 398, (2003) 10 Scale 883)
28. We have highlighted hereinbefore certain discrepancies in the prosecution case only for the purpose of satisfying ourselves that the view taken by the High Court as regards doubtful participation of the respondents herein is a possible view. Once it is held that the prosecution case as regards material aspects relating to implication of certain accused persons is doubtful, we are of the opinion that it would not be proper for this Court to interfere with the judgment of the High Court even if a different view is possible to be taken. The High Court, as noticed, hereinbefore, had held only two persons, Shankerlal and Maniram guilty of commission of an offence under Sections 302/34. There is nothing on record to show that the respondents herein had any motive or common intention to commit the crime. While considering a judgment of acquittal, this Court will not evolve a new case.
29. We, therefore, are of the opinion that the judgment of the High Court does not suffer from any infirmity. If the findings of the High Court arrived at by the learned Judges can be supported in the circumstances of the case, in our opinion, it would not be prudent to disturb the said judgment. (See Bachhu Narain Singh v. Naresh Yadav (2003) 12 SCC 647, (2003) 10 Scale 932 and State of U.P v. Babu Khan (2004) 1 Scale 11.)
30. For the reasons aforementioned, this appeal is dismissed.