State of U.P. Vs.
Chandrapal & ANR. [2008] INSC 1819 (22 October 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 60 OF 2002 State
of U.P. ..... Appellant VERSUS Chandrapal & Anr. ..... Respondents
DR.ARIJIT PASAYAT,J.
1.
Heard
learned counsel for the parties.
2.
Challenge
in this appeal is to the judgment of the Division Bench of the Allahabad High
Court directing aquittal of two respondents - Chandra Pal, son of Jagannath and
Jagannath, son of Gajju, who faced trial for alleged commission of offence
punishable under Section 302 of the Indian Penal ..2/- Code, 1860 (in short
'IPC') so far as Respondent No.1-Chandra Pal is concerned, and Section 302 read
with Section 34 IPC so far as Respondent No.2 is concerned. It is to be noted
that Respondent No.2-Jagannath died during the pendency of the appeal and,
therefore, the appeal has abated so far as he is concerned.
3.
The
prosecution story in brief is that the deceased of this case was Bodhi. He was
instrumental in getting Siyapati daughter of his maternal uncle married to
accused Chandra Pal. However, accused persons were not satisfied with the dowry
given in the marriage and therefore, they were treating Siyapati with cruelty
and ultimately turned her out of the house. Deceased Bodhi took up the cause of
Siyapati and he convened a panchayat on her behalf. The panchayat was held in
the morning of 3.7.1979 and it was decided therein that accused Chandra Pal
should maintain Siyapati and keep her with him and he will also pay Rs.2500/-
to her. A joint affidavit of Siyapati and Chandra Pal on a five rupee stamp
paper Ext.Ka.6 was also executed. Both the accused persons felt highly
aggrieved on account of the action taken by the deceased Bodhi ..3/- .3. and
they considered him to be their thorn. Therefore, with a view to eliminate him,
both the accused persons came to village Mardariyapur in the night between 3rd
and 4th July, 1979. At that time the deceased was sleeping underneath his
Chhapper. Appellant Chandra Pal was armed with a country made pistol while
Jagannath was having a "Karauli", a sharp cutting weapon. Accused
Chandra Pal fired at Bodhi which struck him and he fell down on the ground from
the cot, on which he was sleeping. As soon as Bodhi tired to get up. Chandra
Pal accused fired another shot at him which also struck him and he fell down on
the ground and died instantaneously. Gaya Deen-P.W.1 husband of younger daugher
of Bodhi was also sleeping at a little distance at the same place while Indra
Pal P.W.6, a child aged about 11-12 years was also sleeping along with Gaya
Deen on the same cot, as he used to sleep daily along with the deceased Bodhi.
These persons
witnessed the incident so also Jodhi, P.W.-2, brother of deceased Bodhi.
When Jodhi advanced
to the rescue of Bodhi he was given two blows of "Karauli" by
appellant Jagannath, one on abdomen and other on chest whereby he also
sustained injuries. On the alarm raised by injured and other witnesses, Smt.
Dhirajya as well as Smt. Sia Dulari wife of Gaya Deen, Jiya Lal, (P.W.5) and
Hori Lal were attracted to the scene of occurrence, but before their arrival
assailants took to their heels. Assailants were identified in the light of
burning lantern as well as in the flash light of torch. Gaya Deen-P.W.1 did not
report the matter to police for whole of the night. However in the morning he
reached police station Ghazipur at 8.00 A.M. and dictated oral report Ext.
Ka.1. Case was registered and investigation was taken up.
The investigating
officer reached the place of occurrence, held inquest, collected blood stained
earth and plain earth and prepared site plan Ext.Ka.17. He also found an empty
cartridge and a "tikli" at the scene of occurrence which he took into
his custody through memo Ext.Ka. 12. Torches of Hori Lal and Jiya Lal were also
examined. The complainant also produced the lantern which was said to be
burning at the time of incident and the same was found to be in working order.
The lantern then was given back in the custody of Smt. Dhirajya wife of the
deceased through a memo. Accused Jagannath was arrested on 6.7.1979 in presence
of witnesses and said accused stated before the investigating officer that he
could get recovered ..5/- .the "karauli" with which he had caused
injuries to Jodhi and thereafter the said accused led the police party to the
field of Ram Swaroop and then took out "karauli" by digging out the
southern-western corner of the field. "Karauli" was kept in a sealed
bundle and is alleged to have been sent to chemical examiner, but no report of
chemical examiner was placed on record of the trial court by the prosecution.
On conclusion of investigation both the appellants were charge sheeted.
4.
Since
the accused persons denied the accusations, they faced the trial, in order to
establish the accusation, 10 witnesses were examined. Gaya Deen-P.W.-1,
Jodhi-P.W.- 2 and Indra Pal-P.W.6 were stated to be the eye-witnesses to the
occurrence. The trial court placed reliance on their evidence and found the
accused persons guilty. The judgment of the trial court was questioned in
appeal before the High Court. Accepting the stand of the accused persons that
the prosecution has not been able to establish the accusations, more
particularly, when the evidence of the so called eye-witnesses were not cogent,
credible and reliable, the High Court directed acquittal, as noted above.
5.
In
support of the appeal, learned counsel for the appellant submitted that the
High Court's conclusions that the medical evidence was at variance with the
ocular evidence, is not factually correct. It was also submitted that there was
nothing to show that the First Information Report (for short 'FIR') was not
lodged at the time claimed and/or that there were manipulations therein.
6.
Learned
counsel for the respondents, on the other hand, supported the judgment of the
High Court.
7.
We
find that the High Court has, with reference to the injuries found on P.W.-2
and the post-mortem report, concluded that the medical evidence was in serious
conflict with oral evidence and the possibility of there being more than two
assailants and use of several kinds of weapons cannot be ruled out.
Additionally, it was noticed by the High Court that the FIR appeared to be a
suspicious document. In the report, initially the name of Smt. Dhirajya, wife
of Bodhi, was stated to be the informant but later on the name of Gaya Deen was
added. The time of starting of inquest proceeding, as disclosed in the
Panchayatnama and time of completion of inquest are in different inks. No time
of lodging the FIR is mentioned and in the inquest report the time appeared to
have been over-written in different inks. Further, Gaya Deen-P.W.-1 claimed to
have been examined by Dr. J.S. Rai at 6.00 a.m. and he was brought by constable
of Kotwali Police Station and not of Ghazipur Police Station. The High Court,
from the aforesaid facts, concluded that the first informant had left the
police station much prior to 6.00 a.m. The report was claimed to have been
written at 8.00 a.m. The High Court was, therefore, of the view that the
possibility of consultation and manipulation cannot be ruled out. The
discrepancies in the inquest report, the non-mentioning of the time of FIR and
entries made in different inks certainly raise a doubt about the authenticity
of the document.
Additionally, the
injured witness was examined by Dr. J.S. Rai at 6.00 a.m. and appears to have
been brought by Constable of Kotwali Police Station and not by Ghazipur Police
Station.
8.
Learned
counsel for the appellant submitted that there is some discrepancy in the
evidence relating to the constable of police who had taken the deceased to be
examined by Dr. J.S. Rai at 6.00 a.m. Even if that be so, the factors which
..8/- .8. weighed when the High Court concluded that there were many
manipulations and a new story was concocted, cannot be said to be a finding
without any rational basis. This being the position, we are not inclined to
interfere with the impugned judgment of the High Court.
9.
The
appeal is, therefore, dismissed.
......................J.
[DR. ARIJIT PASAYAT]
......................J.
[C.K. THAKKER]
......................J.
[LOKESHWAR SINGH PANTA]
NEW
DELHI,
October
22,2008
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