State Rep. by
Inspector of Police,Tiruchy Vs. Rettaimandaiyan @ Murugan [2008] INSC 1595 (18
September 2008)
Judgment
IN THE SUPREME COURT
OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 656 OF 2002 State
Rep. by Inspector of Police, Tiruchy ...
Appellant Versus
Rettaimandaiyan @ Murugan ...Respondent (With Crl.A. No. 742 of 2003)
Dr. ARIJIT PASAYAT,
J.
1.
These
two appeals have been filed by the State of Tamil Nadu questioning correctness
of the judgment rendered by a Division Bench of the Madras High Court directing
acquittal of seven accused persons who had filed four appeals questioning the
conviction as recorded by the learned IInd Additional sessions Judge,
Tiruchirapalli Division at Tiruchy in Sessions Case No.68/92. These two appeals
relate to A-2 and A-7.
Seven persons faced
trial for alleged commission of several offences punishable under Indian Penal
Code, 1860 (in short `IPC'). Following charges were framed by learned Sessions
Judge against the accused persons:
(i) 148 IPC A-1, A-3
and A-6 (ii) 147 IPC A-2, A-4, A-5 and A-7 (iii) 302 IPC A-1 and A-3 (iv) 302
r/w 149 IPC A-2, A-4 and A-7 (v) 324 IPC A-6 (vi) 324 r/w 149 IPC A-1, A-5 and
A-7 (vii) 323 IPC A-7 (viii) 323 r/w 149 IPC A-1 to A-6 2
2.
The
prosecution version as unfolded during trial is as follows:
PW-1 is the widow of
Mathappan (hereinafter referred to as the `deceased'). She resides at
Mudakkupatti which is situated within the limits of Tiruchirapalli Corporation.
The deceased was carrying on business as a fish vendor. PWs 2 and 3 are the
daughters of PW-1 and the deceased. PW-2 resides three houses away from the
house of P.W.1 along with her husband. All the accused reside at Mudukkupatti.
A2 is the brother of Al. A5 is the wife of Al. A3, A4 and A6 are brothers. A7
is the friend of Al to A6. The occurrence took place on 23.6.1991. One week
prior to the date of occurrence, around 1.30 p.m., P.W.3 went to collect water
from a public water tank. At that time Al came in a cycle and teased her.
P.W.3 informed about
this to the deceased and the deceased in turn questioned Al. At 6.00 p.m. on
22.6.1991, Al was coming in a cycle with a load of arrack. When he was passing
the house of P.W.2, he had a fall, during which time, the front wheel of the
cycle hit against the daughter of P.W.2. On seeing this, P.W.2 scolded A1,
which was followed by a wordy quarrel between PW.2 and A1. On coming to know
about this, the deceased and P.W.1 went to that place. P.W.2 narrated to them
as to what happened. On hearing this, the deceased reprimanded A1 for his
improper conduct.
At 7.30 p.m. on
23.6.1991, the deceased, P.Ws 2 and 3 were all watching the television in their
house. At that time A1 and A5 came there and standing opposite to the house of
P.W.1, challenged the deceased to come out. Accordingly, the deceased came out
of the house, followed by P.Ws 1, 2 and 3.
A2 to A4, A6 and A7
were also there at that time. A1 was armed with suluki, while A3 and A6 were
each armed with an aruval. A4 looking at the deceased, asked him as to why he
is often inviting trouble and saying so, he caught hold of his right hand. A2
caught hold of his left hand. A5 induced others to stab him without wasting any
further time. Immediately A1 stabbed on the stomach of the deceased with
suluki, followed by A3, with an aruval cut on the head of the deceased. P.W.1,
on seeing that her husband is being cut by the accused, intervened. At that
time, A6 attacked her with an aruval, which was warded off by P.W.1 with her
hand, resulting in an injury on her left elbow. He also attacked P.W.1 on her
head. P.W.3 also stepped in, by raising her voice and A7 with a stick attacked
on the lip and hand of P.W.3. The deceased was lying unconscious. On seeing
that, all the accused ran away. The entire occurrence was witnessed by P.Ws 1
to 3. Mahamuni, the other son of the deceased and P.W.1, on hearing about the
occurrence, came to the scene of occurrence and rushed his mother and father to
the government headquarters hospital at Tiruchirapalli. Madhappan was asked as
to who assaulted him and he told the Doctor that he had come to sustain the
injuries at the hands of 8 to 10 known persons with the use of aruval, spear
and stick at about 7.30 p.m, in his house on 23.6.1991. P.W.7, on examining him
found two injuries, which are noticed in Ex.P6. She also examined P.W.1, who
told her that she came to sustain the injuries at the hands of 10 known persons
in her house at 7.30 p.m. on the same day. On 5 her, the doctor found various
symptoms as found noticed in Ex.P6.
PW-11 was the Sub-Inspector
of Police in the Cantonment Police station at Tiruchirapalli. At 8.40 p.m. on
23.6.1991, he on receipt of the information over telephone from the hospital,
went there and examined the deceased, who was there as an in-patient. At that
time, Madhappan gave a statement. He reduced the same into writing and after
reading it over to him, his signature was obtained in it. The said statement is
Ex.P.9. He came back to the police station at 9.30 p.m. and registered Ex.P9 in
Crime No.63 of 91 for offences punishable under Sections 147,148, 341, 324 and
323 IPC. Ex-P10 is the printed First Information Report. He went to the
hospital again at 10.30 p.m. and recovered M.Os. 1 and 2 from Madhappan in the
presence of PW.5 under a mahazar. He examined P.W.1 in the hospital. He went to
the scene of occurrence and examined P.W.3 and another. He also examined P.W.2.
On that night, he stayed at the scene of occurrence in the village itself. At
6.00 a.m. on the next day, he prepared Ex.Pl1)/rough sketch. Madhappan breathed
his last immediately after the mid night of 25.6.1991. Ex.P7 is the death
intimation. On receipt of Ex.P7, P.W.11 altered the section of offence into one
under Section 302 IPC and sent the altered printed first information report to
the Court as well as to the higher officials.
The trial Court
placed reliance on the evidence of the eye witnesses PWs. 1 and 2 and the dying
declaration Ext.P-9. The conviction and the sentence imposed were challenged by
all the seven accused persons before the High Court which as noted above
directed their acquittal. The High Court held that the dying declaration
Ext.P-9 was not believable. So far as the evidence of the eye witnesses is
concerned it was noted that though the eye witnesses spoke about the incident,
their evidence has to be discarded because the dying declaration had been
discarded.
3.
In
support of the appeals, learned counsel for the appellant submitted that the
reasoning given by the High Court to discard the eye witnesses's version has no
rationale.
Merely because the
dying declaration has been discarded, that cannot per se render the evidence of
the eye witnesses suspect. No other reason has been indicated by the High Court
to discard their evidence.
4.
There
is no appearance on behalf of the respondents in spite of service of notice.
5.
We
find that the only reason indicated by the High Court to discard the evidence
of the eye witnesses is that the dying declaration had been discarded. Even if
that be so, without indicating any reason as to what deficiency was there in
the evidence of eye witnesses, the High Court should not have discarded their
evidence. Nowhere it has been recorded by the High Court that the eye
witnesses's evidence was in any way deficient. That being so, the judgment of
the High Court is not sustainable. Since the High Court has not discussed the
evidence of PWs. 1 and 2 independently to test whether it has credibility or
not, it would be appropriate to remit the matter to the High Court to consider
the matter afresh and examine whether for any reason the evidence of PWs 1 and
2 need to be discarded.
6.
The
appeals are allowed to the aforesaid extent.
...................................J.
(Dr. ARIJIT PASAYAT)
...................................J.
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