Mohan,
Yashin, Duli Chand, Balbir Singh Vs. State of Rajasthan [1997] INSC 36 (15
January 1997)
G.N.
RAY, FAIZAN UDDIN G.N.RAY.
J.
ACT:
HEAD NOTE:
WITH CRIMINAL
APPEAL NO. 191 OF 1987 WITH CRIMINAL APPEAL NO.192 OF 1987
WITH CRIMINAL
APPEAL NO.450 OF 1982
These
appeals arise out of the common Judgment dated October 11. 1985 passed by the
High Court of Rajasthan at Jodhpur in
D.B. Criminal Appeal No.788 of 1974. D.B. Criminal
Appeal No.89 of 1973 assailing the Judgmental Sessions Judge. Court by which
the appellant Balbir singh.
Yashin,
Duli Chand and Mohan were convicted by the learned Additional Sessions Judge
under Section 147. 302 read with Section 34 I.P.C. and each of the said accused
was sentenced it buffer one year's rigorous imprisonment under Section 147 and impressment
for life under Section 302. The accused mohan was further convicted under
Section 404 I.P.C and sentenced to suffer two years rigorous imprisonment and
also a fine of Rs.500/-. In default of payment of fine further riggers imprisonment
for six months. the learned Additional Sessions Judge directed that the
sentences would run concurrently.
Against
the said Judgment. there separate appeals were preferred by the convicted
accused before the high Court being D.B. Criminal Appeal No.785 of 1974 D.B.
Criminal Appeal No.64 of 1975 and D.B. Criminal Appeal No. 817 of 1975. all the
said appeals were cussed of by the common Judgment sine Impugned in these
appeals by dismissing the said appeals and maintaining the conviction and
sentences passed by the learned Additional Sessions Judge.
On February 24, 1974, Pw. 1 Surja Ram the brother of the
deceased Ram lacked F.I.R. with Police Station.
Sardarsanar,
to the effect that at about 10.00 A.M. on February 24, 1974 their was a rumor in the village Mitasar
that a dead body was living in the Tail located outside the village Mitasar. According
to Surja Ram. P.W.S. Musmat Mail had identified the dead body as then of her
husband Ramu.
When Surja
Ram caused annuity. one told that previous night at about 10 to 10.50 the
accused Mohan and another person not know to her had come to her hours. she had
served tea to those persons and the said persons had told her husband that a
truck of sugar was standing near the Tail and Ramu had taken money with him to
purchase the supra. Her husband Ramu went with the said persons after taking
Rs.200/- with him.
Thereafter.
Ramu did not return to his house but was found to be dead in the Tail on
February 24. 1974.
On the
basis of the said F.I.R.. a case under Section 302 was registered by the police
and on February 28. 1974.
The
police arrested the accused Balmukand. Mohan. Duli Chand. Yashin and Balbir Singh
. It may be stated here that the accused Balmukand later on became the approver
and deposed as PW.12. According to the prosecution case. on March 3. 1974. at
the instance of accused Yashin. Police had recovered a lathe stated to have
been used in the crime and on the very same day at the instance of other
accused.
Police
had recovered a day (sharo edged weapon) alleged to have been used in
committing the crime. On March
4, 1974. a test
identification parade was held and Muscat Mali had identified the accused Balbir
Singh. Balmukand Intended to become accorder in the case and his statement was
recorded under Section 161 Criminal Procedure Code and on March 13.
1974
the statement of Balmukand was recorded under Section 164 Criminal Procedure
Code by the concerned Magistrate.
Ultimately.
on March 29. 1974 Balmukand was collared as approver in the case.
All
the said four accused faced the trial before the learned Additional Sessions
Judge under Section 147. 302/3.
404
I.P.C. PW.12 Balmukand. the add rover. has deposed to the effect that in the
month of January. 1974. about 20 to 25 day before 20th February, 1974. the said Balmukand. Mohan. Duli Chand. Yashin along
with three other persons.
namely,
Pranav Ranjan. Kamal Bhomik and Raju Soni. had assembled in the Nehru Park at Sarcarsanar for planning to commit dacoity. It was
planned that initially petty acuity.
In
that meeting Mohan had mentioned about one of his relatives living in the
village Miramar who had lot of silver and money.
Mohan had suggested to collect the money from the said relative and to kill him
put that than was not executed because the absorber Balmukand had backed out.
Balmukand
had further deposed that on February 20. 1974 which was a Shivratri day. the
accused Mohan. Duli Chand and the said Balmukand and Balbir Singh pranad Ranjan.
Kamal had assembled to celebrate the marriage of Raju Soni in the room of Kamal
Bhomik which is located in the Johnson Bulb Factory, Bardarsanar. All of them
had a lot of drinks and Raju Soni become tiosy and vomitted. At that time
Mohan. Yashin. Duli Chand. the absorber Balmukand and Balbir Singh tame out of
the room of Kamal Bhomik and they had decided to go the Miramar for committing the dactyl but as
they were heavily drunk. the approver and Duli Chand made an unsuccessful
attempt to start a car standing outside the Factory and all the said persons
came to the Tail located outside the said factory where they made an attempt to
rod one but nothing was found from him. According to Balmukand. Mohan was armed
with a Day. Yashin with a lath and Balbir Singh with a bestow. After an hour or
so. Yashin and Balmukand went to their respective houses out Duli Chand and Balbir
Singh had goner to the house of the because Ramu gritted in the village Miramar. It is said that Ramu and his wife
had served the said persons with tea and so they did not decide to rod Ramu but
the said persons had told Ramu that within a day of two. they would be getting
one cruet of sugar and asked him to keep the money ready.
The
approver further that in February 23. 1974, at about 6.00 P.M. Balmukand. Yashin.
Duli Chand and Balbir Singh assembled at the house of the other accused Mohan
where they had drinks and meal. The approver Balmukand had brought two bicycles
one belonging to him and other from Pranav Ranjan and he also brought one cost
from him.
According
to Balmukand. Third curve was arcaded from Giranar. On the said bicycles they
had gone to the village Miramar at about 10 to 10.30 P.M. the accused Mohan entreated them to commit dactyl on Ramu. Balmukand.
Duli Chand and Yashin stayed pack at the tail of the village Miramar and the accosted Mohan and Balbir
Singh went to the house of Ramu to bring Ramu there. At the house of Sam.
Mohan
and Balbir Singh were treated with tea Mohan their told Ramu that near the Tail
of the Village Miramar. a truck load of sugar was standing and Ramu should take
money to day sugar. thereafter, Ramu took a sum of Rs.200/- and went with then
where the three persons were within. Duli Chand then told Ramu that a Deed had
come and thereafter the tract had been sent away. The approver Balmukand had
also deposed that approver encircled Ramu and on Mohan saying that work would
be started immediately, Balbir Singh had caught hold of Ramu from benign and Duli
Chand gave lathe blow to the deceased.
The
said approver had deposed to the effect that Mohan also started inflicting
blows on Rampant Ramu fell down. The approver at that time had caught hold of
the legs of Ramu and Duli Chand inflicted blows with Day. Mohan tried to cut
the throat of Ramu out as he could not go so. Uashin had headed him in cutting
the throat of Ramu. According to the approver. the accused Balmukand and the
said approver did not inflict any injury to the deceased. The approver further
deposed that after seeing that the throat of Ramu is cut. he felt uneasy and he
raised a false alarm that some light was coming from the side of village Miramar. Thereafter. they left the side of
village Miramar. Thereafter. they left the scene of
occurrence in great nasty and came on the nearby road. The approver further
deposed that Mohan had taken out Rs.200/- from the pocket of deceased Ramu. The
approver also deposed that after they reached the road side. they started
moving towards Sarcarsanar and when they had covered the distance of about 2
1/2 miles from the Tal of village Mitasar. They saw a car coming from the
village Mitasar. At that time. they come arcades two persons who were coming
from the village Sawal. One of those two persons had aside Mohan as to
wherefrom they had been coming and Mohan and replied that they were coming
after doing some Banker work.
All
the five persons thereafter returned to Sarcarsanar in three separate groups on
three bicycles.
Mr. Lalit.
learned senor counsel appearing for the appellant Balbir Singh in Criminal
Appeal No.65 of 1986. has submitted that the prosecution case was sought to be
established on the basis of the deposition of one single witness. namely, the
approver Balmukand PW.12. Mr.Lalit has submitted that where a case is sought to
be established on the basis of a single witness. It must be ensured that such
witness is wholly reliable. Mr.Lalit had contended that PW.12 Balmukand is an
approver and his evidence is essentially tainted. PW.12 attempted to minimise
his role as much as possible and made an attempt to ascribe the roles begging
played be the other accused. Mr.Lalit had also submitted that the principal act
of causing injury on the deceased has been ascribe to Mohan. Yashin and Duli Chand.
It had
been submitted by Mr.Lalit that PW.12 Balmukand has made an attempt to give an
impression that he was an uniting participant and he had played a very minor
rice so as to make himself a conspirator. According to Mr.Lalit. it will be
unsafe to rely on such evidence of the approver PW.12 The said PW.12 had also
involved two others. namely. Pranad Ranjan and Raju Soni although they were not
present at the time of commission of the Of fence. PW.12 had also deposed that
he did not get money out of the dacoity and killing of Ramu. Such evidence
cannot be accepted being contrary to the purpose of conspiracy and commission
of the of fence for collecting money from the deceased. Mr.Lait has also
submitted that there is contradiction about the weapon used to commit the under
of Ramu because both day and were mentioned. So far as the appellant Balbir singh
is concerned. Mr. Lalit has submitted that Balbir Singh had no weagon and he
had not inflicts any injury on the person of the deceased. Mr. Lalit has also
submitted that it has come out in the evidence that golden ear rings on the
person of the because had not been removed by the accused. Such fact raises
serious about whether Ramu was killed for looting the valuables possessed by
him at the time of commission of the crime.
Mr. Lalit
has also submitted that the identification of the appellant Balbir singh by the
widow of the deceased.
namely,
Pw.3 does not inspire confidence and the test identification parade was also
not properly heal. Mr Lalit has submitted that Pw.15 had concocted the test
identification parade on March 4. 1974. The said Pw.19 had deposed that 11
persons per liked with the under trial and Pw.3 Muscat Mall Identified the
accused Balbir Singh after taking two rounds., the said Pw.19 did not record
the ages of the persons who were mixed with the accused out he only stated that
they were almost of the age of the accused. He also could not any scar hear the
eve and whether any of them was of the eight of 5 6. Pw.3 has however. admitted
that the persons who were mixed with the accused were all taller than the
accused. Mr. Lalit has submitted that a scar on the fact of a person is rarely
noticed by the a village rustic who did not know the person beforehand and only
an occasion to see just for sometime on the day of the occurrence. Moreover
unless persons of similar age and similar eight and more of less of similar
stature and appearance are mixed up with the accused. no reliance should be
placed on the identification made in the test identification parade. Therefore.
benefit of about should be given in flavor of the appellant Balbir Singh. Mr.Lalit
has also submitted that the deposition of Pw.12 is also falsified by the
medical evidence. Although Pw.12 has deposed that a lalit injury was caused on
the deceased out from the medical evidence. It transpires that all the injured
noticed on the person of the deceased were incised wounds. Mr.Lalit has also
submitted that there is contradiction in the depositions of the investigating
Officer and Pw.12 the approver about the date when the approvers statement was
recorded. In the aforesaid circumstances. It would not be proper the base
conviction against the appellant and other accused on the basis of the
testimony of the approver (Pw.12).
Mr. Goyal,
the learned counsel appearing for the other appellants as animus curies. has
also supported the submissions made by Mr.Lalit. Mr.Goyal has submitted that
there are contradictions in the deposition of the approver Pw.12 with the
statements previously made by him. Such fact was notices by the trial court.
The learned counsel has also submitted that the approver Balmukand had made
different submissions with regard to the weapons used by the appellants. Mr.Goyal
has also submitted that the deposition of the approver Pw.12 about the injuries
on the chest of the debased in false and the same is not supported by Dr.S.L.Bundala
Pw.8. Mr.Goyal has also submitted that it is not unlikely that the approver had
himself Ramu and made false statements Implicating the accused in order to save
himself. Mr.Goyal has submitted that although the approver had surrendered
before the police on February 28. 1974. his statement was receded on March 9
and March 12.1974.
Balmukand
has stated to the police that he was willing to become approver and he made
confessional statement before the Magistrate on March 13. 1974. Mr.Goyal has
submitted that there are discrepancies in his depositions and the statements
made under Section 164 Criminal Procedure code.
It has
also been submitted by Mr.goyal that according to the prosecution case and also
according to the deposition the approver the deceased was o friend of Mohan.
Five persons including the approver made a conspiracy to kill the deceased to
rod only Rs.200/- by that process to get Rs.40/- only in their respective
share. It is unbelievable that Mohan should kill his friend only for a sum of
Rs.40/- when he had gone to the house of the deceased and was noticed by the
wife of the deceased. The learned counsel has submitted that the projection
case could not have been established beyond reasonable doubt and the conviction
and sentences passed against the appellants are liable to be set aside.
After
giving our careful consideration to the facts and circumstances of the case and
the Judgments passed by the courts below. It appears to us that the approver
has not made statements to exculpate him out has clearly coerced that he was
party to the conspiracy and on the date of the incident was waiting hear the
Tall when Balbir Singh and Mohan had been sent to bring Ramu with money so that
Ramu would be murdered and the money would be looted. he had also deposed that
he himself did not inflict injury but he caught hold of the legs of the
deceased when the deceased was done to death. So far as the identification of Balbir
Singh by the widow of the deceased on concerted. We not think that such
identification is to be discarded simply because the height of the accused was
less than the persons with whom he was liked up or he had a scar mark. Fateh Lal
(Pw.19) has deposed that the persons with whom the accused Balbir Singh was
liked up were almost of the same age and after going two rounds, the widow had
identified Balbir. The contention that no reliance shall be placed on the
evidence of approver because the golden ear rings were not taken away by the
accused even though they had committed the murder for gain cannot be accepted.
It may be indicated here that because Pw.12, the approver had raised an alarm
that some lights were seen from the village side. The accused had hurriedly
left place of occurrence and Mohan had only removed Rs.200/- from the pocket of
the deceased. The deposition of the approver Balmukand that a car came from the
side of Lookaransar and two persons also saw them and one of such persons
enquired of Mohan as to wherefrom they had been coming. Stands fully
corroborated from the testimony of Pw.4 Began Ram and Pw.5 Magoj Singh. Both
the witnesses have stated that they alighted from the bus at village Bawai
After covering some distance for coming to their village Mitasar, they saw five
persons. At that time. not car came from the side of Loonkaransar. They had
also deposed that the said persons had three bicycles with them. The said
witnesses have also deposed that they could identify Mohan and Yashin but could
not identify rest of three persons because the others were little away from
them.
In our
view. the deposition of the approver Pw.12 about the injuries caused on the
person of the deceased is substantially corroborated from the medial evidence
and absence of any injury caused by the plant weapon of be lathe on the person
of the deceased cannot be held to be such a contradiction in the deposition of
Pw.12 for which such deposition is liable to be discarded. We have already
indicated that five persons were seen by Pas 4 and 5. Such evidence tallies
with the deposition of Pw.12 that besides the approved. there were other four
accused. The deposition of Pw 12 also stands corroborated that Pw 4 and 5 could
identify Mohan and Yashin and had enquired of them as to from where they had
been coming then. Such deposition fully lends support to the deposition given
by Pw.12, The High Court has indicated cogent reasons for affirming the
conviction and sentences passed against the appellants and we do not find any
reason to interfere with the concurrent findings made by the courts below
against the appellants.
These
appeals. therefore. fall and are dismissed. The appellants were released on
pail during the pungency of the appeals. They are directed to be taken into
custody to serve out the sentences passed against them. Their bail bonds stand
canceled.
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