Chockalingam Nagappan, J.— These three appeals are preferred against the judgment dated 20-12-2006, passed by the High Court of Judicature of Rajasthan at Jaipur in Banti v. State Criminal Appeal No. 1001 of 2003.
2. The appellants in DB Criminal Appeal No. 1001 of 2003 are Accused 2 to 5 in Sessions Case No. 31 of 2003 on the file of the Special Judge, SCs/STs(PoA), Jhalawar and they were tried with Accused 1 for the alleged offences under Sections 147, 148, 302/149 and 397 of the Penal Code, 1860. The Sessions Court found Accused 1 not guilty of all the charges and found Accused 2 to 5 not guilty of the charge under Section 397. At the same time the Sessions Court convicted Accused 2 to 5 for the offence under Section 148 and sentenced them each to undergo simple imprisonment for 2 years with fine of Rs 500 and in default to undergo further simple imprisonment for one month and convicted them under Sections 302/149 and sentenced them each to undergo life imprisonment with fine of Rs 2000 and in default to undergo simple imprisonment for six months.
3. Aggrieved by this conviction and sentence, Accused 2 to 5 preferred appeal being DB Criminal Appeal No. 1001 of 2003 before the High Court of Rajasthan at Jaipur Bench. During pendency of appeal, appellant/A-3 Irfan Ali died and his appeal abated. The High Court by its judgment dated 20-12-2006 Criminal Appeal No. 1001 of 2003 dismissed the appeal preferred by the appellants. Challenging the same Accused 2, 4 and 5 have preferred the present appeals.
4. The prosecution case as is discerned from the records is briefly as follows: PW 19, Anil Kumar Jain is the brother of deceased, Ashok Kumar. On 22-1-2001 he submitted Ext. P-34 complaint at Police Station Kotwali Jhalawar stating that Ashok Kumar was looking after the factory of Kota stones and the contract of royalty of toll tax was obtained by Abdul Khalid in which his brother Ashok Kumar was also a partner. It is further stated that Khalid was arrested for committing the murder of Kallu and Ashok Kumar gave assistance to Khalid. Due to this reason on 22-1-2001 companions of Kallu came to the factory and murdered Ashok Kumar.
5. It is further stated therein that as per the information provided by PW 20, Lal Chand the accused were five in number and they caused injuries to Ashok Kumar with sword and knife. PW 25, Mirza Majid Beg came from Kota to Jhalawar to meet Ashok Kumar on the occurrence day, and he and his driver PW 24, Mohamed Shakir saw the occurrence in which the accused inflicted injuries with weapons on Ashok Kumar. Due to fear they hid themselves in the factory. PW 19 Anil Kumar Jain took injured Ashok Kumar in the Maruti car to hospital at Jhalawar where he was declared dead. On the written complaint of PW 19, Anil Kumar Jain a case under Sections 147, 148, 302/149 and 448 IPC was registered and investigation commenced.
6. PW 17 Dr Arvind Kumar Bohra conducted autopsy on the body of Ashok Kumar and found the following ante-mortem injuries:
1. Incised wound 2½″ × ½″ × bone-deep horizontally mid of forehead.
2. Abrasion 3½″ long in front and over the pinna of left ear.
3. Stab incised wound 2″ × ½″ × cavity-deep omentum and fresh blood come out from wound vertically right para-umbilicus region.
4. Stab incised wound 2″ × ½″ × cavity-deep. Vertically oblique omentum and fresh blood comes out left para-umbilicus part of abdomen.
5. Stab incised wound 2″ × ½″ × cavity-deep omentum and fresh bleeding present vertically on left renal region of abdomen.
6. Stab incised wound 2″ × ½″ × cavity-deep oblique ½″ below lower costal margin left hypochondrium of abdomen.
7. Incised wound 1″ × ¼″ × skin-deep oblique lateral aspect of middle of left thigh.”
He issued Ext. P-21 post-mortem report by expressing opinion that the cause of death was haemorrhagic shock as a result of cutting of pedicle of spleen omental and mesenteric vessels.
7. The investigating officer examined the witnesses, arrested the accused and recovered weapons by drawing the necessary memos and on completion of the investigation filed the charge-sheet. The Sessions Court on framing of charges conducted the trial in which the prosecution examined 28 witnesses and marked documents and the defence examined 2 witnesses on their side. The trial court acquitted Accused 1 of all the charges and convicted Accused 2 to 5 as stated supra. On appeal the High Court confirmed the conviction and sentence. Aggrieved by the same the present appeals have been preferred.
8. Mr Sushil Kumar Jain, Senior Advocate appearing for the appellants contended that PW 25, Mirza Majid Beg and his driver PW 24, Mohamed Shakir who claimed to have witnessed the occurrence are chance witnesses whose presence at the place of occurrence is doubtful and their conduct in not informing the relatives of the deceased and not lodging police complaint is quite unnatural and their statements were recorded after 3 days of the occurrence for which there is no explanation and the prosecution case was conceived and constructed after a good deal of deliberation and it is doubtful.
9. It is further contended by him that PW 25 Mirza Majid Beg implicated the appellants falsely because his son-in-law Khalid was tried for committing the murder of Kallu and in the said case the present appellant, Banti gave evidence against him as prosecution witness, resulting in conviction. It is his further submission that the courts below have erroneously believed the uncorroborated testimonies of the eyewitnesses and conviction and sentence imposed on the appellants are not sustainable in law and liable to be set aside. In support of his submission reliance was placed on various decisions of this Court.
10. Per contra, the learned counsel appearing for the respondent contended that the presence of the eyewitnesses at the time of occurrence is established and their testimonies have rightly been relied upon by the courts below for convicting the appellants and the impugned judgment Criminal Appeal No. 1001 of 2003 is sustainable.
11. Ashok Kumar died of homicidal violence is evident from the medical evidence adduced in the case. PW 17, Dr Arvind Kumar Bohra who conducted post-mortem found 4 stab incised wounds in the abdomen and 2 incised wounds on the forehead and left thigh. Ext. P-21 is the post-mortem report issued by him in which he has opined that the cause of death was haemorrhagic shock as a result of cutting of pedicle of spleen omental and mesenteric vessels. From the above it is clear that Ashok Kumar died of injuries sustained in the occurrence.
12. The prosecution case is that the appellants (Accused 2, 4 and 5) along with the other accused inflicted injuries with sword and knife to Ashok Kumar. During the trial PW 20 Lal Chand, PW 24 Mohammad Shakir and PW 25 Mirza Majid Beg were examined as having witnessed the occurrence. PW 20 Lal Chand did not support the prosecution case and was declared hostile.
13. PW 25 Mirza Majid Beg in his testimony has stated that on 22-1-2001 he started from Kota at 10 o'clock and reached Jhalawar at about 12 o'clock in his Maruti van driven by his driver PW 24 Shakir and halted for 5-10 minutes in the Toll Post and then went to the factory of Ashok Kumar to meet him and on reaching there they heard the sound of crying and they got down from the vehicle and ran inside the factory and saw Accused 2 Banti and Accused 4 Shahid Khan with daggers in their hands and Accused 5 Mansoor with gupti type weapon and all the accused were attacking Ashok Kumar with the said weapons. According to him he and his driver stood adjacent to the quarter wall inside the factory and saw the occurrence and thereafter they ran away from the said place to Toll Tax Post and boarded a tanker lorry and reached the hospital at Jhalawar and they found their Maruti vehicle parked in the hospital and they drove from there directly to Kota in the said vehicle.
14. It is the testimony of PW 24 Mohamed Shakir that on 22-1-2001 he drove the Maruti van of PW 25 Mirza Majid Beg from Kota to Jhalawar and when they reached the factory of Ashok Kumar they heard the sound of crying and both of them got down and rushed inside the factory and saw the appellants and other accused attacking Ashok Kumar with knife and they ran to the backside of the factory and hid themselves near the wall and after 5-10 minutes they came out and went to the Toll Tax check post and by taking a lift in a truck they reached Jhalawar Hospital and on seeing their car there, both of them drove back to Kota.
15. Both the above witnesses are residents of Kota which is at a distance of about 150 km from Jhalawar Town. According to PW 25 Mirza Majid Beg he went to Jhalawar to meet Ashok Kumar and on reaching the factory at 1.00 p.m. they happened to witness the occurrence.
16. It is relevant to point out that PW 9 Anwar and PW 19 Anil Kumar Jain, who on intimation rushed to the occurrence place, did not state that they saw PW 25 Mirza Majid Beg and PW 24 Mohamed Shakir in the occurrence place. It is only PW 19 Anil Kumar Jain with the help of PW 9 Anwar and PW 20 Lal Chand lifted injured Ashok Kumar and put in the Maruti vehicle and took him to Jhalawar Hospital, where he was declared dead. Thereafter PW 19 Anil Kumar Jain went to the police station and lodged the written complaint. In the said complaint, the names of the assailants are not mentioned and also the names of the persons who were present during the occurrence are not mentioned.
17. PW 25 Mirza Majid Beg and PW 24 Mohamed Shakir have stated in their cross-examination that they did not help PW 9 Anwar and PW 19 Anil Kumar Jain to shift the injured to the hospital and they rushed towards Toll Tax Post and reached the hospital in a truck and on seeing their car, without entering the hospital, they drove to Kota and they did not inform anyone about the occurrence and they did not also go to the police station for lodging the complaint.
18. The High Court in the impugned judgment has concluded that the presence of PW 25 Mirza Majid Beg is established in view of the fact that his Maruti van was used for shifting the injured to the hospital. There was nothing on record to show that the Maruti vehicle used for transporting Ashok Kumar to the hospital belonged to PW 25 Mirza Majid Beg. In fact PW 19 Anil Kumar Jain in his cross-examination has stated that he did not know the registration number of the Maruti van in which Ashok Kumar was taken to the hospital and he also did not know whose vehicle it was. In other words, nothing stood established by the use of this Maruti vehicle for transporting the injured to the hospital and in any event this will not clinch the presence of PW 25 Mirza Majid Beg at the time of occurrence. PW 25 Mirza Majid Beg and PW 24 Mohamed Shakir slipping away unnoticed by the others particularly after the alleged attack is utterly unbelievable. It appears unreal. They are not strange to expect and they did not render any help for shifting the injured to the hospital nor had the courtesy to go inside the hospital to ascertain the condition and also did not inform the occurrence to the police. The aspect of fear is without any foundation and is not supported by any evidence of act or conduct. This plea does not impress us.
19. In this context, it is relevant to point out that PW 25 Mirza Majid Beg has admitted that he is a history-sheeter, and two cases under the NDPS Act were imposed on him and he was also bound down under Section 110 CrPC.
20. The statements of PW 25 Mirza Majid Beg and PW 24 Mohamed Shakir were recorded after 3 days of the occurrence. No explanation is forthcoming as to why they were not examined for 3 days. It is also not known as to how the police came to know that these witnesses saw the occurrence. The delay in recording the statements casts a serious doubt about their being eyewitnesses to the occurrence. It may suggest that the investigating officer was deliberately marking time with a view to decide about the shape to be given to the case and the eyewitnesses to be introduced. The circumstances in this case lend such significance to this delay. PW 25 Mirza Majid Beg and PW 24 Mohamed Shakir, in view of their unexplained silence and delayed statement to the police, do not appear to us to be wholly reliable witnesses. There is no corroboration of their evidence from any other independent source either. We find it rather unsafe to rely upon their evidence only to uphold the conviction and sentence of the appellants. The High Court has failed to advert to the contentions raised by the appellants and reappreciate the evidence thereby resulting in miscarriage of justice. In our opinion, the case against the appellants has not been proved beyond reasonable doubt.
21. Consequently, the appeals are allowed and the conviction and sentence of the appellants is hereby set aside. The appellants are on bail. Their bail bonds shall stand discharged.
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