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Autor Singh And Others v. Emperor

Calcutta High Court
Jan 23, 1913
Smart Summary (Beta)

Judgment Summary — Carnddff, J. (Reference under s.429 CrPC)

Factual and Procedural Background

This opinion was delivered by Carnddff, J. after a reference under section 429 of the Code of Criminal Procedure, 1898, consequent on a difference of opinion between two Judges (Stephen and Digambar Chatterjee, JJ.) who had earlier constituted the Bench. The case arose from the murder of Basdeo Singh on 25 March 1912 near Gharbari on the road from Darigaon to Sasseram.

Context and key facts (as set out in the opinion):

  • Basdeo Singh and the six Appellants had a long-standing enmity; in December 1911 two of the Appellants (Mohadeo Mali and Girja Lal) were prosecuted for perjury arising from that enmity.
  • On the morning fixed for the defence (25 March 1912), Basdeo set out from Darigaon by bicycle for Sasseram and was waylaid and murdered near Gharbari.
  • The six Appellants left Darigaon before Basdeo, went to Sasseram, and were later found and arrested after the murder.
  • The prosecution produced two principal eyewitnesses: Brij Lochan Sahai (Basdeo's karpardaz) and Musstt. Somaria. The Sessions Judge rejected Brij Lochan's evidence and relied on Somaria for conviction; the Assessors expressed an opinion that guilt was established but their reliance on particular testimony is not recorded in detail in the opinion.
  • Both the Sessions Judge and the Assessors found the charge proved and sentences of death were imposed on the six Appellants; the matter came as an appeal and for confirmation of sentence before the Division Bench, leading to the present reference.

Legal Issues Presented

  1. Whether the prosecution's two eyewitnesses (Brij Lochan Sahai and Musstt. Somaria) were credible and, in particular, whether Brij Lochan could be accepted as an eye-witness of the murder.
  2. Whether the evidence (taking the witnesses the Court credits) is sufficient to sustain the convictions of all six Appellants.
  3. Whether the death sentences imposed by the Sessions Judge should be confirmed by the Court, having regard to the evidence and to the delay that had intervened between sentence and confirmation.

Arguments of the Parties

Appellants' Arguments (as presented through their counsel, Mr. Huq)

  • Attack on the credibility of Brij Lochan Sahai: reliance on the Sessions Judge's interpretation of the first information which suggested Brij Lochan arrived half an hour after Basdeo and therefore could not have been an eye-witness.
  • Argument that erasures and alterations in the first information (including words scored out and another imperfect obliteration that may read "Girja Lal wo") indicated possible tampering or that the statement contradicted Brij Lochan's account — supporting the contention that Brij Lochan did not witness the crime.
  • Suggested inference (novelly raised in this Court) that Basdeo had come to terms with Girja Lal so that the motive for killing Basdeo had ceased, and that Brij Lochan must have waited longer for Girja Lal; thus Brij Lochan's timeline would be incompatible with his being an eye-witness.
  • Points against Musstt. Somaria's evidence: (a) uncertainty as to how she was discovered; (b) irregularity in the police diary stamping and dispatch dates suggesting she might have been examined later than alleged; (c) the Sub-Inspector's admission that she only recognised Autor Singh and Mohadeo Mali, which, if accepted, weakens the case against the remaining four Appellants; and (d) that the explanation offered for her presence (going to Lerna to buy a goat) was unconvincing.

Prosecution / Sessions Judge's Position (as recorded in the opinion)

  • The Sessions Judge rejected the evidence of Brij Lochan Sahai and convicted primarily on the testimony of Musstt. Somaria.
  • The Sessions Judge placed weight on aspects of the first information (including a cancelled word and other erasures) to discredit Brij Lochan's claim to have been present in time to witness the murder.
  • The Sessions Judge raised factual doubts based on perceived inconsistencies in distances/timings and surmises about what Brij Lochan would have heard or experienced had he been closer at the relevant moment.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Court's reasoning proceeds in two main strands: (A) assessment of the eyewitness evidence and documentary statements relied on by the Sessions Judge and (B) consideration of sentence confirmation.

A. Assessment of Eyewitness Evidence and Documentary Statements

  1. The central factual question was sharply limited by the parties and the Sessions Judge to the credibility of the two eyewitnesses (Brij Lochan Sahai and Musstt. Somaria): "The question for decision therefore lies within a very narrow compass, for it resolves itself into one as to how far, if at all, these two persons are to be credited."
  2. On Brij Lochan Sahai:
    • The appellant judge (Carnddff, J.) carefully examines the evidence that Brij Lochan was only briefly delayed (7–8 minutes) in retrieving a document and was seen at various points behind Basdeo by multiple witnesses — Radha Prosad, Ramdhon Singh, Sheo Lochan, Kesho Singh, and Mussamat Dhanwatia — which corroborates his account of being close enough to witness the attack.
    • The Sessions Judge relied heavily on the first information's wording (including an erasure of "half an hour" and the presence of the word "phauran" in the record) to conclude Brij Lochan arrived too late; Carnddff, J. accepts that the erasure itself (of "half an hour") was a genuine contemporaneous correction by the informant but rejects the Sessions Judge's further conclusion that the correction proves the longer delay and thus destroys Brij Lochan's credibility. The point is treated as a legal and evidential error: the first information is not substantive evidence but only a prior statement usable to corroborate or contradict the maker.
    • Carnddff, J. identifies errors in the Sessions Judge's reasoning: reliance on surmise (e.g., that Brij Lochan would have heard sounds or would have been caught); incorrect inferences about distances and relative speeds (failing to account for witnesses running); and an unfounded conclusion that other witnesses could not have arrived in time. These are characterized as "surprisingly erroneous" and reduced to mere suspicion and conjecture rather than lawful findings based on the record.
    • On the additional erasure (interpreted by Carnddff, J. in favour of the Appellants to read "Girja Lal wo"), the Court considers and rejects the inference that the erasure shows a deliberate attempt to conceal that Girja Lal was to accompany Basdeo (which would have undermined motive). The judge explains that confusion between similar names, the imperfect nature of the obliteration in Kaithi script, the rapid circulation of the record, and practical reasons make the defence's hypothesis improbable. Moreover, perjury is non-compoundable and there is no record showing a settled compromise. On balance, the attempt to use the erasure to destroy Brij Lochan's credibility is rejected.
    • Conclusion as to Brij Lochan: Carnddff, J. finds the Sessions Judge's rejection of Brij Lochan's evidence to be wrong and accepts Brij Lochan as an eyewitness whose testimony is corroborated "at every turn" and, if believed, decisive for the prosecution.
  3. On Musstt. Somaria:
    • The Court considers the criticisms of Somaria's evidence: uncertainty about how she was located, the police diary's stamping/dispatch irregularity, the Sub-Inspector's statement that she recognised only two accused, and the account that she was at Lerna to purchase a goat.
    • Carnddff, J. treats the first point (how she was discovered) as of little importance and accepts that any of several persons might have informed the police; he accepts the Sessions Judge's view that the diary timing issue does not indicate dishonesty and would not have materially affected the case even if the examination had occurred a day later.
    • The Court accepts the Sub-Inspector's admission limits Somaria's direct recognition to Autor Singh and Mohadeo Mali; it follows that if Brij Lochan were rejected entirely, the evidence against some of the other Appellants (Mahdeo Kabar Mahdeo Sonar, Girja Lal and Dal Singar Sonar) would be insufficient. The opinion explicitly accepts this narrow point made by defence counsel in paragraph 17.
    • Nevertheless, Carnddff, J. ultimately finds Somaria's evidence to be a "fair statement of what she actually observed" and regards it as direct evidence fully proving the charge against Autor Singh and Mohadeo Mali and as valuable corroboration of Brij Lochan's evidence.
  4. Overall evidential synthesis:
    • The judge rejects the Sessions Judge's principal reasons for discarding Brij Lochan (finding them unsound and based on surmise or misapplied use of the first information).
    • Accepting Brij Lochan as an eyewitness, and accepting Somaria as corroborative (and directly proving guilt for Autor Singh and Mohadeo Mali), the Court concludes there is no doubt as to the guilt of all the Appellants as found by the Sessions Judge and the Assessors.

B. Consideration of Sentence

  1. Carnddff, J. reflects on the appropriateness of confirming death sentences after a substantial delay. He notes that "the learned Sessions Judge was light in passing sentences of death in the first instance I have no hesitation in saying" (verbatim from the opinion) and expresses anxious thought about the six months' suspension of the capital sentence that the Appellants had endured through no fault of their own.
  2. The judge considers whether he should confine himself to reviewing the propriety of the original sentence and leave the matter of delay to the executive. He concludes that, given Indian law at the time (where murder carried two possible penalties, death or transportation), it is appropriate for him to decide whether the death sentences should now be carried out.
  3. He states that delay of the kind present in this case "has before now been regarded by Judges as a sufficient reason for refraining from imposing the extreme penalty." Applying that view to the present facts, he declines to confirm the death sentences and directs that they be altered to sentences of transportation for life.

Holding and Implications

Core Ruling: The appeals are dismissed; the convictions of the six Appellants are affirmed, but the death sentences imposed by the Sessions Judge are not confirmed and are transmuted into sentences of transportation for life.

Direct implications for the parties:

  • The convictions for the murder of Basdeo Singh, as found by the Sessions Judge and the Assessors, are maintained by this Court.
  • Instead of confirming the death sentences, the Court has ordered that those sentences be changed to transportation for life, taking account of the delay of nearly six months between sentence and this stage of review.

Broader legal implications: The opinion refers to the established judicial practice that significant post-sentence delay may be a reason for refraining from imposing the death penalty, but the judgment does not purport to establish a new legal precedent beyond applying that understanding to the facts. No specific prior cases are cited in the provided opinion.

Appeal dismissed:
Sentences transmuted.
Show all summary ...

Carnddff, J.:— This case originally came before a Bench of two Judges by way of appeal and also for confirmation of the sentences of death passed upon the six Appellants on conviction of the murder of one Basdeo Singh and it has now been referred to me under sec. 429 of the Code of Criminal Procedure, 1898, in consequence of a difference of opinion between the two learned Judges, Stephen and Digambar Chatterjee, JJ. who constituted the Bench.

Basdeo Singh and the Appellants had long been at enmity and the enmity appears to have culminated in December 1911 in the prosecution for perjury of two of the latter, Mohadeo Mali and Girja Lal. The 25th March, 1912 was fixed for the defence in that case and the remaining four Appellants were witnesses cited on behalf of the accused in it. Accordingly on the morning of the day mentioned Basdeo set out on a bicycle from Darigaon for the Court at Sasseram and there can be no doubt as to his having been waylaid and murdered on the road near a village called Gharbari. It is equally beyond doubt that the Appellants had started from Darigaon before Basdeo and were also on their way to Sasseram where they were eventually all found and arrested after the murder. The case for the Crown is that they were Basdeo's assailants and the charge against them has been found by both the Sessions Judge and the Assessors to have been proved.

Two persons said to have been eyewitnesses of the crime were produced by the prosecution. The first was Brij Lochan Sahai, Basdeo's karpardaz, who followed Basdeo on a bicycle and swore that be arrived in time to see Mohadeo Mali cutting his master's throat while the other Appellants were holding him down. His evidence is I think, it must be conceded, supported at every turn by ample corroboration and if he really witnessed the occurrence and can be believed there is an end of the case. The other eye-witness was Musstt. Somaria, a woman who deposed that as she was returning to her home on the morning of the 25th March from a place called Lerna, she witnessed the attack from under a bridge on the road and the same may be said as to her testimony in respect of at least two of the Appellants, Mohadeo Mali and Autor Singh, whom she recognised and named at once. The question for decision therefore lies within a very narrow compass, for it resolves itself into one as to how far, if at all, these two persons are to be credited. The Sessions Judge, it may here be stated, discarded the evidence of Brij Lochan Sabai altogether and convictel on that of Musstt. Somaria while as regards the two assessors it is not apparent on whose testimony they relied in expressing the opinion that the guilt of all the Appellants had been established.

I will deal first with the evidence of Brij Lochan Sahai. According to himself he was about to start from the cutchery at Darigaon along with Basdeo but halted at the last moment in order to fetch a particular document which had been overlooked. The document was in a certain box and he seems to have had no difficulty in finding it. According to Radha Prosad, an Ameen in Basdeo's service and apparently a person of some education, Brij Lochan was delayed for only 7 or 8 minutes on this account. He was seen by Ramdhon Singh at Kasarwa, a mile from Darigaon, “a little way” behind Basdeo. Somewhat farther on he was, Sheo Lochan and Kesho Singh deposed, “15 or 20 bighas,” (i.e, from 600 to 800 yards) behind Basdeo and Mussamat Dhanwatia saw them both evidently close together near the scene of the occurrence. All of this evidence and much more that fits in with it the learned Sessions Judge has for reasons which seem to me to be not only very inadequate but throughout unsubstantial and unsound rejected and in the face of it he has arrived at the finding that Brij Lochan Sahai was half an hour later than Basdeo and consequently cannot have been an eye-witness. The point is one of crucial importance and it will be necessary for me to deal seriatim and at some length with the reasons which I have just alluded to and condemned.

At the outset the Sessions Judge refers to the first information given by Ramdhon Singh who has already been mentioned as having met Brij Lochan “a little way” behind Basdeo at Kasarwa and he points out that while it was there recorded that Ramdhon said that Brij Lochan followed Basdeo immediately (phauran), the words “half an hour” (adha ganta) are scored out before the adverb. He then finds and here I entirely agree with him and consider his argument unassailable that no suspicion attaches to the erasure and that, as explained by the recording Sub Inspector, Ramdhon at first said adha ganta and at once corrected himself. It is true no doubt that the word “phauran” occurs at the end of a line and that as pointed out by Chatlerjee, J., there are some other lines in which the last word is written further from the end but I think my learned brother must have overlooked the fact that in each of those instances the blank is fully filled up with a long dash and that if “phauran” be struck out of the first line that line becomes markedly different from every other line in the document. And the suggestion that the word was inserted separately on each of the carbon copies afterwards I find it difficult to grasp especially as it is in evidence that while the information was recorded after 11 o'clock the Sub-Divisional Magistrate's copy was actually in that officer's hands by mid-day. As I have said then, the Sessions Judge is certainly right in finding that the correction was made verbally by Ramdhon and in writing by the Sub-Inspector at the time. But when he goes on to declare that “he believes that the words Ramdhon first uttered were correct,” I am wholly unable to follow him. “To begin with,” he observes, “it is likely that Brij Lochan would have been delayed some time in finding the paper and would not have followed immediately”. That is so of course but the point is whether the interval of “some time” was 7 or 8 minutes as stated categorically by Radha Prosad or half an hour, and the probabilities as well as all the evidence seem to me to point to the accuracy of Radha Prosad's statement.

Then the learned Judge starts to argue in a circle by taking it as established that Ramdhon at first said and meant to say that Brij Lochan followed in half an hour and he thereupon proceeds to rely upon the cancelled statement in the first information as contradicting not only Ramdhon but the direct evidence to the contrary of all the other witnesses on the point. Now the first information is a document of great importance and it is in practice always and very rightly produced and proved in criminal trials. But it is not a piece of substantive evidence and it can be used only as a previous statement admissible to corroborate or contradict the author of it. The learned Sessions Judge has therefore here fallen into a very serious error and the error is one which seems to me to be at the foundation of and so to vitiate the whole of his reasoning.

Next the Sessions Judge remarks that if Brij Lochan arrived as close to the occurrence as he says, he would have heard some sound before he saw Basdeo's bicycle on the ground and would probably himself have been caught. These are but surmises and they ignore, first, the actual distance intervening which seems to have been anything from 75 to 150 yards and, secondly the story told by Brij Lochan and corroborated by others as to Brij Lochan's headlong flight after the occurrence when he was threatened by one of the murderers armed with a lathi.

Again the Sessions Judge's calculations as to various distances being shorter than others and the improbability of Brij Lochan having travelled less quickly on a bicycle than did some of the witnesses on foot lose sight of the fact that the latter were evidently running and probably running as fast as they could.

Finally the remark that even if Brij Lochan were an eye-witness it would not have been possible for the two witnesses Kesho and Sheo Lochan Duffadar to have arrived in time to see the accused persons running away seems to me to be based on nothing at all and to be irreconcilable with the circumstance very fully proved in my opinion that the duffadar almost then and there independently and of his own motion sent a chowkidar to lodge information at the thana and gave him the names of all the Appellants.

These are, I think, all the reasons indicated by the Sessions Judge and I think I have said enough to show that they are surprisingly erroneous from first to last. It follows that the finding based upon them cannot be accepted, for it is reduced to mere suspicion and surmise neither of which is to my mind justified by anything on the record. An effort has however been made to support it here on another ground connected with the first information and that I will now proceed to consider.

In the document referred to there are several erasures besides the one already noticed and among them on the first page will be observed the erasure of some words which are said to be “Girijlal wo” and we originally written before the word “Brij Lochan Sahai”. Aoart from the initial G and the small word at the end the obliteration is very imperfect and the remaining letters are clear. Ramdhon himself declares that although he had, as is indeed the case, just mentioned the accused Girja Lal in another connection he certainly did not mention him in this connection and the writer deposes that the words scored through are “Brij Lal Ko” which he wrote by mistake for “Brij Lochan Sahai” and at once struck out. Now I find it quite impossible to say whether the last word is “ko” or “wo,” for in the very unattractive Kaithi script used the two are up to be and are in fact elsewhere written exactly alike. As regards the first letter I have a difficulty in saying whether it is a G or a B but on the whole it strikes me as more like the former than the latter and in any case I propose to give the Appellants the benefit of the doubt and read the passage as “Girja Lal wo”. So read, it makes Ramdhon say that Basdeo told him to ask the Appellant Giija Lal and Brij Lochan to make haste and on this the following argument is raised.

Admittedly Girja Lal, one of the persons who was being prosecuted for perjury, had been aproaching Basdeo with a view to the compromise or wi hdrawal of the case against him and it would appear that Basdeo Lal had indicated that he was not unwilling to consider the matter. Basdeo evidently expected Girja Lal to accompany Brij Lochan and from this it follows that it had been arranged that all three were to go to Sasseram amicably together. Therefore Basdeo had come to terms with Girja Lal, the direct motive for the murder of the former at that particular juncture had in consequence ceased to exist and with it must go the basis of the whole case for the Crown. Further it is certain that Girja Lal did not keep his appointment. That being so, Brij Lochan must have waited for him for much more than 7 or 8 minutes and the Sessions Judge's finding that Brij Lochan followed after an interval of half an hour and too late to see anything is thus strengthened. The danger to be feared from the words thus put by Ramdhon into Basdeo's mouth was realised by Brij Lochan as soon as he heard them uttered on his arrival at the thana and he, with of course the connivance of the Police, had them obliterated.

This argument which Mr. Huq admits was never thought of until the Appellants put themselves into his able hands in this Court is ingenious but there are many difficulties in the way of allowing it to prevail. Ramdhon had, as already indicated, just mentioned Girja Lal by name, Brij Lochan appears (see the evidence of Dhanwatia) to have been occasionally called Brij Lal. The two names might well have been confused together and it requires no stretch of imagination to understand how easily a mistake may have been made either by Ramdhon or by the Sub Inspector in this connection. Moreover if this erasure had been deliberately made as suggested surely the words would have been obliterated much more carefully and completely. The Sub-Divisional Magistrate's copy of the first information reached him within the hour. There were a large number of people at the thana and considerable excitement at the time. It is difficult to believe that in these circumstances the alteration was dishonestly made in the interval and even Gurdeo Singh whose evidence was certainly not intended to help the prosecution evidently did no: hear the reference to Girja Lal as well as Brij Lochan. Then at most the question of compromise had been raised and left in the air, the quid pto quo not having been settled and it must indie J have been so for perjury is a non-compoundable offence and I do not myself understand how the prosecution could have been withdrawn or not pressed at the defence stage which had then been reached. Again it was Girja Lal who sought a favour. He was bound in any case to be in Sasseram at 11 o'clock in order to enter on his defence and it is not clear why Basdeo should have been anxious about his arrival in time to talk about a compromise which he (Girja) had wanted or why Brij Lochan should have wasted any time in waiting for Girja Lal. Finally there is nothing in the record to show that Girja Lal was expected to accompany Basdeo and Brij Lochan and as a matter of fact, as is clear from his own statement, Girja Lal did not do so but started from Darigaon along with the other Appellants independently and considerably earlier, before dawn in fact. The whole of the structure thus elaborately set up on behalf of the Appellants seems to me therefore to crumble to pieces as soon as it is touched and I am confirmed in the conclusion that the learned Sessions Judges finding that Brij Lochan Sahai was not an eye-witness is undoubtedly wrong.

I now come to consider Musstt. Somaria, the other eye-witness, upon whom the Sessions Judge has relied. Her evidence is assailed on the following grounds.

First, there is some doubt as to how she was discovered, the Sub-Inspector swearing that he got her name from Suba Singh and Suba Singh declaring that he did not know and could not therefore have given her name. The point is one to which I do not attach much importance for it seems to me to be very likely that the Sub-Inspector was making a mistake. The woman had gone about telling a number of people what she had seen and any one of them may have disclosed her name to the investigating police officer.

In the second place, it is pointed out and correctly that the police diary of the 25th March does not bear the stamp of the Inspector's office and was not despatched to head quarters until the 27th.

The suggestion is that Somaria was not examined on the 25th as alleged but at some time on the 26th. As regards this I agree with the learned Sessions Judge, in thinking that the explanation offered is sufficient and that there was no dishonest dealing in this connection. Indeed it would not, so far as I can see, have made an iota of difference had the woman not been examined till the 26th and there was therefore no object in taking the diary of the day before.

Thirdly, it is contended that the evidence of Somaria cannot, in the face of the Sub-Inspector's admission that she declared to him that she had recognised only Autor Singh and Mohadeo Mali, be regarded as of any value whatever against the other four Appellants and that if Brij Lochan's evidence be discarded the evidence left against these four is not sufficient to justify their conviction. In this I think that Mr. Huq is certainly right and the Sessions Judge was in my opinion wrong in convicting Mahdeo Kabar Mahdeo Sonar, Girja Lal and Dal Singar, Sonar after he had rejected the testimony of Brij Lochan.

Finally, there remains only the suggestion that the story as to Somaria's having gone to Lerna on a fruitless errand to purchase a goat which is put forward to explain he presence on the scene at the right moment is unworthy of credit. The story certainly does not strike me as a very convincing one but I do not think I can discard the woman's evidence on that account. As Mr. Justice Stephen has observed, there are, as the record stands, several questions in connection with this which may be more easily asked than answered but nothing to injure her credit is disclosed by the questions that were put to her in cross-examination and it would not be right to asume that she would have been unable to answer satisfactorily questions that were not put to her. Indeed I take the same view of the Mussamat's testimony as Mr. Justice Stephen and my conclusion is that it is a fair statement of what she actually observed, that it is direct evidence fully proving the charge against Autor Singh and Mohadeo Mali and that it affords very valuable corroboration of the evidence of Brij Lochan Sahai.

The result is that I agree with the Sessions Judge and the Assessors and feel no manner of doubt as to the guilt of all the Appellants and I dismiss their appeals. The question of sentence has however caused me much anxious thought. That the learned Sessions Judge was light in passing sentences of death in the first instance I have no hesitation in saying, but apart from the circumstance that one learned Judge of this Court has expressed himself as dissatisfied with the evidence I am oppressed by the feeling that the Appellants have through no fault of theirs had these capital sentences suspended over their heads for nearly six months. It is a fine point perhaps whether I sitting here as a Judge should pay any attention to this fact and whether I ought not to confine myself to considering the propriety of the sentences when originally passed leaving the rest to the executive Government. On the whole I think that as the law stands in India where the alternative penalties of death and transportation are prescribed for murder it is a matter for my consideration and that I ought not to confirm the death sentences unless I personally think that they ought to be carried out now. And I believe I am right in saying that delay such as this has before now been regarded by Judges as a sufficient reason for refraining from imposing the extreme penalty. In this view I will not confirm the sentences of death but direct that they be altered into sentences of transportation for life.

Appeal dismissed:
Sentences transmuted.