Para Seenaiah And Another v. State Of Andhra Pradesh And Another

T.S Thakur, J.— Leave granted.

2. This is yet another case in which degenerated village politics has turned violent to claim a valuable human life. The prosecution story is that out of two factions in Village Nagulavellatur one was led by Para Braimaiah (A-3) while the other was championed by Bodduluru Rathanam. In the election for the post of Sarpanch of Nagulavellatur Village, Smt Mahalakshmamma, mother of Bodduluru Rathanam contested against Smt Karnam Lalithamma who was supported by the accused persons. Smt Karnam Lalithamma won the said election in the process embittering the relationship between the two groups.

3. It is also the case of the prosecution that complaints and counter-complaints by the members of the two factions were being made against each other before the police and other authorities in relation to different issues to wreak revenge against each other. The strained relationship and enmity between the two factions led to an incident in which the deceased is alleged to have made an attempt on the life of one Para Yandaiah, son of Accused 3 on 6-4-1996, resulting in the registration of FIR No. 17 of 1996 against the former.

4. As an act of reappraisal Accused 1 to 6, 8 to 10 and 18 are alleged to have attacked one Bathala Hajarathaiah and one Thalluru Chinnaiah on 30-5-1996 resulting in the registration of Crime No. 28 of 1996 against them. On the same date at about 12.00 noon all the accused persons are alleged to have formed themselves into an unlawful assembly armed with deadly weapons like cart pegs and rods and with the common object of killing the deceased left Nagulavellatur Village in a tractor and trailer belonging to A-1 for Yerraballi Village which is situate at some distance on the north-eastern side of Nagulavellatur.

5. The prosecution case is that the accused found the deceased coming along the garden of one Pendem Venugopal, got down from the tractor and attacked him. The deceased is alleged to have run for his life towards the west but the accused persons overpowered him and caused multiple injuries including fractures on his forearm and legs.

6. The incident is alleged to have been seen by PWs 1 and 4 who informed PWs 5 and 6 about the same. PW 6 rushed to the scene of occurrence where he found the deceased lying in an injured condition. On inquiry the deceased told him about the incident and the fact that the accused had attacked and injured him using cart pegs and rods.

7. The deceased was shifted to Chejarla Police Station in a tractor where his statement was recorded by the Sub-Inspector of Police. The police then shifted the injured to the hospital at Nellore and registered Crime No. 27 of 1996 for offences under Sections 147, 148, 324, 307, 341 read with Section 149 IPC. In the course of investigation the police claimed to have seized nine cart pegs and one “bitchuva” on the disclosure made by the accused.

8. The deceased eventually died on 7-6-1996 that resulted in the addition of Sections 148 and 302 read with Section 149 IPC to the case already registered. The Court of Judicial First Class Magistrate, committed the case to the Court of Additional Sessions Judge, Fast Track Court at Nellore where the accused pleaded not guilty and claimed a trial.

9. In support of its case the prosecution examined as many as 23 witnesses while the accused led no evidence in defence. The trial court eventually came to the conclusion that the prosecution had failed to prove the charge of murder against the accused persons and accordingly acquitted all the accused persons of the said charges. The court, however, convicted A-1, A-2 and A-4 for offences punishable under Section 326 IPC and sentenced them to undergo RI for a period of three years and a fine of Rs 500 each and in default to further undergo SI for a period of three months each.

10. Aggrieved by the judgment and order passed by the trial court the appellants filed Criminal Appeal No. 2241 of 2004 while the State of Andhra Pradesh filed Criminal Appeal No. 839 of 2007 against all the accused persons questioning their acquittal for offences with which they were charged at the trial. Criminal Revision No. 138 of 2005 was filed by the complainant against the order of acquittal of the accused persons.

11. By the judgment and order Criminal Appeal No. 839 of 2007 under challenge in this appeal, the High Court has, while dismissing the acquittal appeal and the criminal revision mentioned above, affirmed the conviction of A-2 and A-4 for the offence punishable under Section 326 IPC and the sentence of imprisonment for a period of three years awarded to them. Insofar as A-1 is concerned, the High Court has set aside the conviction of the said accused and instead convicted him for an offence punishable under Section 324 IPC and sentenced him to undergo rigorous imprisonment for a period of one year and a fine of Rs 1000 and in default to undergo further imprisonment for a period of three months.

12. We have heard Mr K.T.S Tulsi, learned Senior Counsel for the appellant and Mr V. Sridhar Reddy, counsel for the respondent State who have taken us through the relevant portions of the two judgments of the courts below and the evidence adduced at the trial.

13. The prosecution case rests primarily on the depositions of PWs 1 to 3, 4, 6, 11 and 12, apart from the statement of Dr Krishnaiah (PW 18) who happened to be the civil surgeon posted at the relevant time at Government Hospital at Nellore and Dr C. Manohar (PW 19) who conducted the post-mortem examination of the dead body of the deceased.

14. The trial court has upon appreciation of the depositions of PWs 1 to 4 observed:

“As seen from the evidence of PWs 1, 2, 3 and 4 who claimed themselves as eyewitnesses to the incident it is clear that even though they depose that they actually witnessed all the accused attacking the deceased it is clear from their evidence itself that when once the attack on the deceased by the accused commenced all these 4 (four) witnesses left that place out of fear.

PW 1 at para 2 made it clear that after seeing the accused making an attempt to attack the deceased he was frightened and on hearing the cries of Chowdary, PW 2, PW 3 and PW 4 came there and he started running; PW 3 and PW 2 started running towards southern side and PW 4 ran towards northern side of the main road.

In the evidence of PW 2 (first page last line and second page fifth line) it is said that PW 2 out of fear ran away from the place.

In the evidence of PW 3 (p. 2 to 15 lines) he deposed that due to fear of the accused he did not go to rescue Demineni Chowdary and out of fear he (PW 3), PW 1, PW 3 (sic) went to Village Yerraballi and informed about the incident to the villagers of Yerraballi.

In the evidence of PW 4 (p. 2, 15 to 19 lines) she deposed that due to fear she ran towards main road running from Chejarla to Kambampadu and in the village she found K. Penchalaiah (PW 9) and narrated the incident to him.”

15. After discussing the evidence, the trial court concluded that PWs 1 to 4 were witnesses only to the initial attack made on the deceased and that the prosecution case mainly rested on the dying declaration made by the deceased before the investigating officer. The court observed:

“It is said in the earlier part of the judgment that when the eyewitnesses, PWs 1 to 4 are treated as the persons who had only a chance of witnessing the initial attack made on the deceased by the accused and immediately thereafter all these 4 (four) witnesses left that place out of fear, the case of prosecution depends upon the statement of the deceased given to PW 22 under Ext. P-25 and since Chowdary is no more, the said statement can be used as a dying declaration given to PW 22.”

16. The trial court also recorded a finding that since the accused had caused injury only on the non-vital part of the body of the deceased, there was no intention to do away with his life. The trial court accordingly acquitted the accused of the charge of murder but convicted them for the offence punishable under Section 326 IPC while acquitting them of other charges framed against them.

17. The High Court has, upon reappraisal of the evidence, affirmed the above finding and observed:

“It is true that the learned Sessions Judge found that the evidence of PWs 1 to 4 as to the actual attack on the deceased cannot be considered for the reasons from their own evidence. They have left the scene after seeing the accused chasing the deceased and they came only after the attack on the deceased. The positive evidence of the witnesses PWs 1 to 4 is that they have enquired with the deceased and the deceased has given a statement to them as to the assailants on him (sic).

So far as the overt acts attributed by the deceased in Ext. P-25 is concerned, there is no variation in the statements of PWs 1 to 4 about the attack on him by A-1, A-2 and A-4. Therefore, if Ext. P-25 is to be considered as a document pressed into service, the evidence of PWs 1 to 4, who have immediately gone to the scene after the injured received the injuries in the attack, have clearly stated that they have made enquiries. Apart from it even if their evidence as to actual attack is not believed by the lower court, the fact remains that they were near the scene before attack (sic and the same) cannot be excluded because all of them have stated that they have seen the accused going in the tractor and the deceased being present near the scene.

In a fractious village naturally when such an attack is likely to take place most of the persons who are disinterested will be withdrawing from the scene and going away for their own safety and therefore, there is no unnaturality in PWs 1 to 4 withdrawing from the scene and going to the village and thereafter returning only after the attack on the deceased. The conduct of PWs 1 to 4 cannot be said to be unnatural and there is no reason to discard their evidence about the information given by the deceased to them immediately after the attack and within a short time and without there being any influence on the deceased to implicate the accused.

Therefore, though there are some shortcomings in recording of Ext. P-25 since we find corroboration from the evidence of PWs 1 to 4 about the truthfulness over the overt acts attributed to A-1, A-2 and A-4 which are relied on by the lower court from the evidence of PWs 1 to 4, we find that no appreciation of evidence was done by the lower court and the lower court has rightly accepted the statement of the deceased Ext. P-25, which is corroborated by the evidence of PWs 1 to 4.”

We do not see any infirmity or irregularity in the view taken by the High Court in adopting the above line of reasoning.

18. The fact that the witnesses had seen the initial attack on the deceased and returned to the scene of occurrence after the accused had made their escape good, to enquire from him as to what had happened is not unnatural in the facts and circumstances of the case. In the absence of any compelling reason to the contrary we do not see any reason to interfere with the findings recorded by the High Court, as to the genesis of the incident and the persons responsible for the same.

19. The prosecution has indeed failed to establish that the deceased eventually died on account of injuries sustained by him, resulting in the acquittal of the accused persons under Section 302 IPC, but that part of the order passed by the courts below does not warrant rejection of the prosecution case in toto.

20. There is sufficient medical evidence on record, especially in the form of depositions of Dr Krishnaiah (PW 18) who noticed and certified the following injuries on the person of the deceased when he was brought to the hospital on 13-5-1996 at 6.45 p.m:

“1. Patient semi-conscious. Responding to deep stimulus only.

2. Deformity and generalised tenderness of left forearm at its middle.

3. 2″ long × 1″ wide muscle-deep lacerated wound on lower 1/3rd of the left leg. Bleeding present.

4. 1″ diameter punctured wound × ½″ deep on middle of left leg. Bleeding present.

5. Diffused swelling of both ankle joints.

6. Semi-lunar lacerated injury on sole of left big toe. 2½″ long × ½″ wide muscle-deep. Bleeding present.

7. 3″ long × ½″ wide muscle-deep lacerated wound in the web between right thumb and index finger. Bleeding present.

8. 3″ long × 2″ wide reddish contusion over left buttock.”

21. Even Dr C. Manohar (PW 19) who conducted the autopsy over the dead body of the deceased has noticed the fracture of lower end of both tibia and fibula on both sides with bruising in the surrounding soft tissue and fracture of lower end of left forearm bones with bruising in the left soft tissue. There is, thus, ample medical evidence to support the prosecution case that the deceased had sustained injuries no matter the same had not been proved to be the cause of his death a week later.

22. Even on the question of sentence awarded to the appellants, we see no reason, much less a cogent one to interfere. In our view the conviction of A-2 and A-4 under Section 326 with a sentence of three years and fine with a default sentence awarded by the trial court as also the conviction of A-1 under Section 324 and sentence of one year with a fine of Rs 1000 and in default imprisonment for three months in the circumstances of the case is perfectly justified.

23. In the circumstances these appeals fail and are hereby dismissed.