Rama Mangaruji
Chacherkar Vs. State of Maharashtra [2001] Insc 635 (4 December 2001)
U.C.
Banerjee & K.G. Balakrishnan K.G. Balakrishnan, J.
The
appellant was convicted for the offence under Section 302 I.P.C. by the Additional Court of Sessions, Nagpur and it was confirmed by the Nagpur Bench of the Bombay High
Court. The appellant Rama Mangaruji Chacherkar and his brother Dama Mangaru Chacherkar
(deceased) were residing in their common ancestral house. The portion occupied
by each of them was separated by bamboo mat. On the date of the incident, i.e.,
30.7.1992, Dama had gone to the weekly bazaar and returned home at about 8.00 p.m. After some time, their ensued a quarrel between Rama
and Dama and according to prosecution, Rama threw a crude bomb at Dama and it
hit his head and exploded. Dama sustained severe injuries and he died on the
spot. By the explosion of the bomb, appellant Rama also sustained injuries and
the paternal uncle of the deceased, Mangaru Kaka, who was present at the time
of the incident, sustained some burn injuries.
Hearing
the sound of the explosion, people of the locality came there and Smt. Kantabai,
the wife of the deceased Dama told her husbands brother, Goma Chacherker, that
her husband Dama had been killed by Rama.
The
place of incident is about 10 kms. away from the Veltur Police Station.
Goma Chacherker
went to the police station on the next day and lodged a complaint. PW9, the
Sub-Inspector of Police recorded the statement of the informant and registered
the crime. He visited the place of incident and prepared the Inquest Report. He
collected some remnants of the bomb, blood-stained soil, and some of the
particles of flesh, which were found lying scattered at the scene, and recorded
the statements of the wife of the deceased Dama, Mangaru Kaka, Goma Chacherkar
and others. The dead body of Dama was sent for post-mortem examination. The
blood-stained clothes worn by the deceased Dama at the time of the incident
were also taken into custody during the course of the investigation.
On the
prosecution side, 10 witnesses were examined. Before the commencement of the
trial, Mangaru Kaka died and he could not be examined as a witness. The learned
Sessions Judge relied on the evidence of PW2 Smt. Kantabai, the wife of the
deceased Dama and found the appellant guilty of the offence charged against
him. Ms. Aparna Bhat, learned counsel, who appeared on behalf of the appellant strongly
contended before us that the evidence adduced by the prosecution is highly
unsatisfactory and there is no direct evidence to prove the guilt of the
appellant. It was pointed out that Smt. Kantabai admitted in her
cross-examination that at the time of the incident she was sleeping on a cot in
the adjacent room and that she had not seen the appellant throwing the bomb at
the deceased Dama. It is also pointed out that there is no direct evidence to
prove that there was a quarrel between the appellant and the deceased Dama as
the differences between them regarding the sharing of the agricultural produce
and the house had been settled before this incident. It was also argued that
there could have been an accident and the crude bomb must have exploded and the
deceased and the appellant might have sustained injuries in that incident.
It is
true that the evidence of PW2 Kantabai is not clear and specific. She refused
to accept the prosecution case that she had seen the appellant throwing the
bomb at the deceased Dama. In the cross-examination, she gave a statement to
the effect that she had been sleeping at the time of the incident.
The
Sessions Judge as well as the High Court did not believe this part of the
evidence. It may be noted that PW2 Kantabai, in her evidence, stated that her
husband had gone to purchase the goods from the weekly bazaar and had returned
at 8.00 p.m. and thereafter there was a quarrel
between the appellant and the deceased. She also deposed that the quarrel was
regarding the share of the agricultural produce and deceased Dama agreed to
give a share in the house as well as the agricultural produce. She also deposed
that the appellant hurled one ball, used for killing boar and it hit on the
head of her husband. There was fire when the ball hit on the head of the
deceased and caused plenty of smoke. It may also be noticed that PW2 Kantabai
is a tribal woman. The evidence given by her in the examination-in-chief
clearly shows as to how the incident started and culminated in the death of the
deceased Dama. In the cross-examination, she deposed that she was sleeping in
the adjacent room. Probably, she must be sleeping in the evening but at the
time when the quarrel took place, she must certainly have been present.
Otherwise, she would not have been in a position to give the evidence which she
had given in her examination-in-chief.
It may
be noted that the appellant also sustained injuries and the Mangaru Kaka who
was present at that time had also sustained some minor injuries. The injuries
found on the appellant were on his right hand palm where the skin was found
burnt. There were burning dots on his left eyebrow and forehead. His lips and
nose also had slight burning injuries. This would indicate that the appellant
had handled a crude bomb and the injuries on his body must have been caused
during the course of the incident. We are of the view that the learned Sessions
Judge had correctly appreciated the evidence and held that the appellant was
guilty of the offence and the High Court rightly confirmed that finding.
The
learned Counsel for the appellant lastly contended before us that the entire
incident had happened on a sudden quarrel and there was no pre-meditation or
serious intention on the part of the appellant to cause death of the deceased Dama,
and, therefore, the offence, if any, committed by the appellant, would only
come within the purview of Section 304 Part I, I.P.C. It was also pointed out
that the appellant has been undergoing imprisonment since 1992. Of course, the
incident must have happened on a sudden quarrel but the weapon used for causing
injury is a crude-bomb and in all probability, the appellant being a person
residing in the village must be aware of the serious consequences of explosion
of a bomb. Moreover, the bomb was thrown on the head of the deceased and it
caused extensive injuries to the deceased. The head of the deceased was completely
smashed and his brain part came out and it resulted in the instant death of the
deceased. The bomb was thrown from a close range and the fact that appellant
too sustained injuries is indicative of that fact. This being the factual
scenario, we do not think that the gravity of the offence committed by the
appellant is in any way lessened so as to come under Section 304 Part I, I.P.C.
Though the learned Counsel for the appellant very ably presented the case
before us, we do not find any reason to interfere with the finding of the High
Court. The appeal stands dismissed accordingly.
J.
(U.C.
BANERJEE) J.
(K.G.
BALAKRISHNAN) December
4, 2001.
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