Gulab Khavale vs Hiraji Ghuge And Ors.
2006 Latest Caselaw 303 Bom

ORDER

S.P. Kukday, J.

1. The petitioner has impugned the order of acquittal passed by II Additional Sessions Judge, Ahmednagar, in Sessions Case No. 166/1995, acquitting Respondent Nos. 1 to 4 of the offences punishable under Sections 323, 324, 337, 504, 506 read with Section 34 of the Indian Penal code and Section 3(1)(x) of Scheduled castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred to as the Atrocities Act).

2. Briefly stated the relevant facts are that the petitioner belongs to "Hindu Mang" caste. He is engaged in selling milk to the milk dairy run by a cooperative society and is a member of that society. On 5.6.1995, the petitioner went to the dairy for selling the milk. However, respondent No. 1 refused to accept the milk. There was an altercation between them, during which, respondent No. 1 insulted the petitioner by referring to his caste. While the petitioner was about to leave the dairy, respondent Nos. 1 and 4 assaulted him with stones and respondent Nos. 2 and 3 assaulted him with iron bars, as a result, he received injuries. During the course of the quarrel, Malan Rajguru (PW-2). Chandrabhaga (PW-3), Sindhu (PW-4) and Bhanudas (PW-5) came there. They were also assaulted by the respondents, A report of this incident was lodged on 6.6.1995 with Kharda Outpost at Jamkhed police station. The injureds were examined by the Medical Officer of the Primary Health Centre, Kharda. After completion of investigation, charge sheet was filed. As one of the offences is punishable under the provisions of the Atrocities Act, the case was committed to the Special Judge.

3. At the conclusion of the trial, after appreciating the evidence on record, learned Special Judge found that the oral evidence is not reliable. In this view of the matter, he acquitted respondent Nos. 1 to 4 of all the offences with which they were charged by the impugned order dated 20.12.1997 referred earlier.

4. The entire record and proceeding examined with the assistance of learned App. It can be seen that there are several inconsistencies and contradictions in the evidence of the witnesses. All the witnesses are from the same family and are admittedly interested witnesses. The evidence of interested witnesses cannot be ignored on this count alone, what is required is that their evidence should receive assurance from the circumstances brought on record. In the present case, the glaring contradictions are in respect of the scene of occurrence. According to the petitioner, the incident took place in front of milk dairy, whereas according to other witnesses the incident took place in front of Chawadi. There is a considerable distance between chawadi and the milk dairy. Further, the evidence of witnesses is discrepant in respect of the acts attributed to the assailants. Besides these infirmities, the medical evidence shows that injuries sustained by the petitioner and his relatives could be caused by a fall. The medical evidence, therefore, does not lend assurance to the oral testimony. A vital omission, on the part of the State, which has weighed with the Trial Judge, is that though the witnesses have referred to the presence of independent persons at the scene of occurrence, none of these independent witnesses, except Anil Khavale (PW-6), is examined. Anil Khavale belongs to the same caste, but does riot corroborate testimony of the petitioner and his relatives on material points. If these facts are considered, the conclusions reached by the Special Judge cannot be said to be illogical or perverse. He has not overlooked any material evidence,

5. Scope of the revisional jurisdiction is very limited. The powers of revision are to be exercised in cases where the findings recorded by the lower courts are perverse or an illegality has been committed leading to the miscarriage of justice. It is not permissible for revisional court to reappreciate evidence and substitute its findings for those of the lower courts if the view taken by the lower court in favour of the accused is reasonably possible in facts. These principles are now well settled. For this purpose reference can be made to the ruling of the Apex Court in the matter of State of Maharashtra v. Jagmohan Singh Kuldip Singh Anand and Ors. Considering this aspect, Their Lordships observed in para 22 of the report that - "The revisional Court is empowered to exercise all the powers conferred, on the appellate court by virtue of the provisions contained in Section 401 Cr. P.C. Section 401 Cr.P.C. is a provision enabling the High Court to exercise all powers of an appellate court, if necessary, in aid of power of superintendence or supervision as a part of power of revision conferred on the High Court or the Sessions Court. Section 397 Cr. P.C. confers power on the High Court or Sessions Court, as the case may be, "for the purpose of satisfying itself or himself as to the correctness, legality or propriety of any finding, sentence or order, recorded or passed, and as to the regularity of any proceedings of such inferior court". It is for the above purpose, if necessary, the High Court or the Sessions Court can exercise all appellate powers. Section 401 Cr. P.C. conferring powers of an appellate court on the revisions contained in Section 395 to Section 401 Cr. P.C. read together do not indicate that the revisional power of the High Court can be exercised as a second appellate power".

6. In the present case, it can be seen that the conclusions arrived at by the Special Judge are justified by the evidence on record. Therefore, the findings recorded by the special Judge cannot be condemned as perverse. No other illegality is noticed. Therefore, no case is made out for interference. In this view of the matter, the revision stands dismissed. Rule discharged.