Bombay High Court
State Of Maha vs Rakhma Waghmare & Ors on 9 May, 2017
Bench: S.S. Shinde
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1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 591 OF 2003
Dadu S/o Keshav Waghmare
Age : 50 years, Occ : Labour,
R/o Pimpals, Tq. Rahata,
Dist. Ahmednagar.
..APPELLANT
-VERSUS-
1. The State of Maharashtra
2. Dinkar S/o Arjun Kolge
Age : 55 years, Occ : Service,
R/o Korhale, Tq. Rahata,
Dist. Ahmednagar.
3. Sau. Nirmala W/o Sanjay Ranshur
Age : 28 years, Occ : Household,
R/o Satpur, Tq. & Dist. Nashik.
...
Mr. Shailesh S. Chapalgaonkar, Adv. for
Appellant.
Mr. D.R. Kale, APP for Respondent No.1-State.
Respondent Nos.2 & 3 - Served.
...
WITH
CRIMINAL APPEAL NO. 680 OF 2003
The State of Maharashtra
..APPELLANT
-VERSUS-
Dadu Keshav Waghmare
Age : 35 years, Occ : Labour,
::: Uploaded on - 16/05/2017 ::: Downloaded on - 16/05/2017 23:57:40 :::
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2
R/o Korhale, Tq. Rahata,
Dist. Ahmednagar.
..RESPONDENT
...
Mr. D.R. Kale, APP for State.
Mr. Shailesh S. Chapalgaonkar, Adv. For
Respondent No.1.
...
WITH
CRIMINAL APPEAL NO. 683 OF 2003
The State of Maharashtra
..APPELLANT
-VERSUS-
1. Rakhma Baburao Bansode
Age : 65 years, Occ : Agri.,
2. Alkabai Dadu Waghmare
Age : 35 years, Occ : Agri.,
3. Chandan Dadu Waghmare
Age : 17 years, Occ : Education,
All R/o Korhale, Tq. Rahata,
Dist. Ahmednagar.
..RESPONDENTS
...
Mr. D.R. Kale, APP for State.
Mr. Shailesh S. Chapalgaonkar, Adv. For
Respondent Nos.1 to 3.
...
CORAM : S.S. SHINDE, J.
Dated: May 09, 2017
...
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JUDGMENT :-
Heard the learned A.P.P. appearing
for the State and the learned counsel
appearing for the original accused.
2. Criminal Appeal No. 591 of 2003 is
filed by appellant/accused no.1, challenging
the Judgment and Order of conviction dated
13th August, 2001 passed by the Sessions
Judge, Kopargaon, in Sessions Case No. 10 of
2001, thereby convicting him for the offence
punishable under Section 325 of the Indian
Penal Code (for short "I.P.C.").
Criminal Appeal No. 680 of 2003 is
filed by the appellant/State seeking
enhancement of sentence awarded to original
accused no.1 in Sessions Case No. 10 of 2001
by the Sessions Jude, Kopargaon.
Criminal Appeal No. 683 of 2003 is
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filed by the State, challenging the Judgment
and Order of conviction dated 13th August,
2001 passed by the Sessions Judge, Kopargaon,
in Sessions Case No. 10 of 2001, thereby
acquitting the original accused nos. 2 to 4
for the offences punishable under Sections
307 and 323 read with section 34 of the
I.P.C.
3. The prosecution case, in brief, is
as under :-
(A) Complainant (PW-1) Dinkar is
residing at Korhale along with his family
members and is working as a peon in
Agricultural Department. Kusum is his wife,
Santosh is his son, Ujwala, Kamal and Nirmala
are the daughters of THE complainant. Nirmala
is married and on 29th October, 2000 she had
come to village Korhale for Diwali festival.
The complainant owned and possessed the
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agricultural land at village Korhale. At the
time of incident, there was pulses (moog
math) standing in the land of the
complainant. On the day of incident, the
complainant returned from his duty at about 6
p.m., at that time his daughter Ujwala
informed him that the cattle of accused Dadu
Waghmare were grazing in the field of
complainant, and when she asked Dadu about
the same, he got annoyed and abused,
threatened and assaulted her.
(B) It is the case of the prosecution
that, the complainant thereafter went to the
house of Dadu and asked about the said
incident of assault. At that time, Dadu got
annoyed and assaulted Nirmala by an axe on
her head. When complainant tried to rescue
Nirmala, accused Dadu assaulted him from back
side on his head, and at that time accused
Rakhma and son of Dadu assaulted the wife of
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complainant by stick on her head. Daughter
Kusum was also assaulted by the accused on
her head. Wife of accused Dadu also
assaulted. All were injured and, therefore,
they were taken to Pravara Hospital Loni by
the son of complainant by Jeep.
(C) It is the case of the prosecution
that, the Deputy Superintendent of Police,
Shri Jadhav, on the day of incident was on
patrolling duty along with other police staff
and at Babhaleshwar Outpost, he received
telephonic message from PSO Rahata that
incident of assault took place at village
Korhale and four injured were admitted in the
hospital. Immediately, after receipt of said
information, he rushed to Pravara Hospital,
Loni. He found complainant and others were
admitted in the hospital in injured
condition. Nirmala was serious, therefore
after giving first aid, she was shifted to
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Nashik for further treatment. In the hospital
Deputy Superintendent of Police, Shri Jadhav
recorded the statement of the complainant.
On the basis of his statement, an offence
bearing C.R. No.79 of 2000 was registered
against the accused. Thereafter, the
investigation was carried out.
(D) It is the case of the prosecution
that, in morning, the Deputy Superintendent
of Police went to village Korhale and
prepared spot panchanama in presence two
panchas. From the spot, he seized soil mixed
with blood, one stone stained with blood and
one human tooth. All these articles were
seized under spot panchanama. On the same
day, he recorded the statement of eye
witnesses and on 2nd November, 2010 he
arrested the accused Nos.1 to 3 under arrest
panchanama. On 3rd November, 2000, he visited
Pravara Hospital and recorded the statement
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of injured. At that time he also seized
blood stained cloths of injured Dinkar, Kusum
and Kamal in presence of panchas.
(E) It is the case of the prosecution
that, accused Dadu while in Police custody
was interrogated by the Police. At that
time, he gave confession that he is ready to
produce the stick and axe. Accordingly his
confession was recorded in presence of
panchas. Thereafter the accused led the
Police and panchas to one field and he
produced the stick and axe, which he has
concealed in the heap of Bajra Crops. There
were blood stains on the said axe and stick
produced by the accused. Both these articles
were seized under panchanama in presence of
panchas on the spot. On 4th November, 2000
the Investigating Officer arrested accused
No.4. On 7th November, 2000, Investigating
Officer sent Head Constable Shinde for
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recording the statement of injured Nirmala at
Nashik. However, Head Constable Shinde
reported that she is not in a position to
give her statement and accordingly submitted
his report. On 16th November, 2000 as the
Investigating Officer Mr. Jadhav transferred,
further investigation of the said crime was
handed over to A.P.I. Pachpute.
(F) It is the case of the prosecution
that, A.P.I. Pachpute, also recorded
statements of witnesses. He sent the injured
to doctor for taking their blood samples.
Thereafter, he sent all the muddemal with
blood samples to C.A., Aurangabad for its
analysis. After completion of investigation,
the charge-sheet came to be filed in the
Court of Judicial Magistrate First Class,
Kopargaon.
(G) Since the offence punishable under
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section 307 of I.P.C. is exclusively triable
by the Court of Sessions, the trial Judge
committed the case to the Court of Sessions.
Thereafter, the charge under sections 323 and
307 read with 34 of I.P.C. was framed and
read over and explained to the accused and
the accused pleaded not guilty and claimed to
be tried. Their defence, as it appears from
the statement recorded under section 313 of
the Code of Criminal Procedure is that, on
the date of incident it is the complainant
and injured who assaulted the accused
persons. They have also filed complaint to
the Police Station and on the basis of their
complaint, N.C. was registered against the
complainant, his son and daughters. It is
defence of the accused that the complainant
and other witnesses sustained injuries in
road accident.
4. The learned counsel appearing for
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the appellant in Criminal Appeal No. 591 of
2003 filed by original accused no.1 - Dadu
submits that, all the witnesses, who were
examined by the prosecution are interested
witnesses. None of the independent witnesses
have been examined by the prosecution. He
invites my attention to the alleged eye
witnesses and submits that, they were
admitted in their cross-examination that,
there is earlier litigation pending between
the parties. He submits that, the evidence of
Medical Officer or the panch witnesses does
not support the prosecution case. He invites
my attention to the evidence of Sanjay
Vijaykumar Wekhande (PW-12) and submits that,
he has stated in his cross-examination that,
the injury sustained by Nirmala Sanjay
Ranshur (PW-9) is also possible in motor
accident. He submits that, when the evidence
of the prosecution witnesses is not reliable,
trustworthy and those witnesses are
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interested witnesses, in that case, the
benefit of doubt is extended by the trial
Court in favour of all other accused, and the
same benefit of doubt should have been given
in favour of accused no.1 - Dadu. It is
submitted that, Nirmala (PW-9) suffered the
injuries during accident. The said suggestion
was given during her cross-examination. He
submits that, the accused has already
undergone two months imprisonment. He placed
reliance on the exposition of law by the
Supreme Court in the case of Shivaji S/o Guja
Pawar V/s State of Maharashtra1 and submits
that, in case, this Court is not inclined to
acquit accused no.1 in that case, the
impugned order may be modified holding that,
two months imprisonment already undergone by
the accused no.1 is sufficient. He further
submits that, the benefit of the Probation of
Offenders Act, 1958 may be extended in favour
1 2011 All MR (Cri) 889
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of the accused no.1. Therefore, relying upon
the grounds taken in the Appeal Memo, defence
taken by the appellant, he submits that, the
Appeal may be allowed.
5. So far acquittal of other accused is
concerned, he submits that, the trial Court
has considered the evidence in its entirety
and reached to the conclusion that, the
evidence of prosecution witnesses against
other co-accused is inconsistent, and
therefore, the order of acquittal needs no
interference.
6. On the other hand, the learned
A.P.P. invites my attention to the evidence
of the complainant and also medical evidence
and submits that, Nirmala suffered grievous
injuries and medical officer opined that, but
for timely treatment Nirmala survived. He
submits that, assault by accused no.1 was
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with an axe i.e. sharp and dangerous weapon,
and therefore, the trial Court ought to have
convicted accused no.1 for an offence
punishable under Section 326 of the Indian
Penal Code. He submits that, the evidence of
the eye witnesses and also medical evidence
clearly demonstrates the involvement of other
co-accused, who are acquitted by the trial
Court. Therefore, he submits that, the
appeals filed by the State deserves to be
allowed by enhancing the sentence of accused
no.1 and convicting the other co-accused by
setting aside the impugned judgment and order
of acquittal.
7. I have given careful consideration
to the submissions advanced by the learned
A.P.P. appearing for the State and the
counsel appearing for the original accused.
With their able assistance, I have perused
the entire evidence brought on record by the
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prosecution.
8. Dinkar Arjun Kolge (PW-1) lodged the
first information report. In his deposition
before the Court, he stated that, he is
working in soil Conservation Office as a peon
at Rahata. He used to go to Rahata to attend
his duty at 9 a.m. and used to return back to
his village at about 6 p.m. He has five
daughters and one son. At the time of
incident, his daughters Ujwala and Kamal were
unmarried and residing along with him.
Nirmala is his elder daughter, who has given
in marriage at Niphad taluka. Nirmala came to
his house on the occasion of Diwali festival
and on the date of incident she was at his
house.
Incident took place on 1st November,
2000 at about 6.30 p.m. He returned back from
his duty. He knows accused. He is possessing
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the agricultural field. When he reached to
home his daughter Ujawala informed him that,
accused no.1 - Dadu grazed cattle in his
field. The crops of Math and Moog were
standing in the field. He went to his field.
His wife Kusum, elder daughter Nirmala and
Kamal were present there. He made enquiry
with them about the incident of grazing
cattle by accused no.1 in the field.
Thereafter, he told them to come along with
him so as to return to his house. They
proceeded towards his house. House of accused
is situated on the way to his house. He made
enquiries with accused no.1 Dadu and accused
no.2 - Rakhama about grazing cattle in his
field. Accused no.1 got annoyed and gave blow
of axe on the head of Nirmala from sharp
blade side, owing to that Nirmala felled
down. He tried to intervene and caught
Nirmala, at that time, accused no.1 Dadu gave
blow of axe on his neck and head. He also
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fell down. Thereafter, accused nos.2, 3 and 4
caught hold his wife Kusum and daughter Kamal
and bet them by stick and stone. The daughter
Nirmala sustained bleeding injuries. Accused
ran away from the spot. His son Santosh came
there and taken them in Jeep to Pravara
Hospital at Loni. They treated as indoor
patients for about five to six days. He
identified axe shown to him.
9. It is true that, in his cross-
examination, he stated that, there is dispute
in between accused no.2 - Rakhama and his
brother Gopal and also between Dadu Waghmare
and Gopal Bansode. He denied the suggestion
that, he was aggressor and assaulted accused
no.2, as a result, he sustained injury on his
wrist.
10. Nirmala (PW-9) identified the
accused, who were present before the Court.
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She stated that, when her father, other
sisters and mother were coming back to their
house, near the house of accused no.2 on road
accused no.2 was present and PW-1 made
enquiry from accused no.2 about grazing
cattle in his field, at that time, accused
no.3 - Alka caught and pulled her hairs and
accused no.1 gave blow of handle of axe on
her mouth. The blood was coming out from her
mouth. Meantime, accused no.1 gave blow on
the head. She became unconscious, after
accused no.1 hit on her head by the blade of
axe and felled down. She regained after six
to seven days and she was admitted at Nashik
hospital for 2 to 2 1/2 days. It is true
that, she admitted in her cross-examination
about the enmity between family of accused
and family of his father. She denied
suggestion that, she suffered injuries in an
accident. There is also evidence of other eye
witnesses. The evidence of PW-1 and PW-9 gets
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corroboration from the evidence of other
witnesses. However, on careful perusal of the
evidence of witnesses so far other accused
nos.2 to 4 are concerned, their evidence is
not consistent and suffers from material
contradictions, omissions and exaggerations,
and therefore, it appears that, the benefit
of doubt is extended by the trial Court. Upon
an independent scrutiny of the evidence of
alleged eye witnesses, this Court is of the
opinion that, the trial Court is justified in
acquitting those accused.
11. Dr. Apur Ramprakash Tripathi
(PW-11), in her evidence before the Court
stated that, Kamal Dinkar Kolge suffered
following injuries :-
(1) C L W 5 x 1 x 1 right parietal
region, grievous in nature, might
have been caused by sharp and heavy
object.
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(2) abrasion and swelling 3 x 2,
right wrist X-ray taken, might have
been caused by hard and blunt
object. The injury was caused
recently. The X-ray report was
normal. I issued certificate it
bars my signature, contents are
correct, it is at Exh. 61.
. It is stated that, the said injuries
were recent.
. PW-11 also examined Nirmala Sanjay
Ranchod and noticed the following injuries :-
(1) C L O 8 x 4 x 3, vertex slightly
left side, grievous, by sharp and
heavy object, must heave been caused
recently.
CT Scan of the head of the patient was
taken which shows intraventricular
bleeding in both the lateral
ventricals 3rd ventrical and 4th
ventrical, intra haemispere.
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(2) Liniar depressed fracture of the
occipital bone of left side and left
parital bone.
(3) soft tissues swelling,
irregularity in the temero partial
region bilaterally, basal cistern are
shifted and swellen and space are
affected. Generalised cerebral
oedema. I issued certificate it bars
my signature, contents are correct, it
is Exh. 63
. She expressed opinion that, injuries
found on Nirmala were grievous and dangerous
and caused by sharp and heavy weapon and the
said injuries might have cause the death of
Nirmala. Though suggestion was given to
PW-11 in cross-examination that, the
prosecution witnesses have suffered injuries
in an accident, the said suggestion was
denied by PW-11.
12. Sanjay Vijaykumar Wekhande was
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examined as PW-12. In his evidence, he stated
that, Nirmala was indoor patient from
02.11.2000 and 23.11.2000. He treated her.
She was referred by the Government Civil
Hospital, Nashik to him. He stated that,
there was sutured wound over the left
occipital and parietal area. She had swelling
over lower lip and blood was oozing from her
left ear. She had weakness on right side of
the body. In his cross-examination, though he
stated that, the injuries were also possible
in the motor accident, but he reiterated in
his cross-examination that, the injuries
sustained by Nirmala is due to assault on her
head. Therefore, the evidence of eye
witnesses gets corroboration from the Medical
evidence. Therefore, accused no.1 is rightly
convicted by the trial Court. The submission
of the learned A.P.P. that, he should have
been convicted of an offence punishable under
Section 326 of the I.P.C. since he used the
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dangerous and sharp weapon and therefore, his
sentence be enhanced. Admittedly Nirmala
survived. Even if, the submission of the
learned A.P.P. is accepted, even in that
case, maximum punishment provided under
Section 326 of the I.P.C. is of 10 years.
There is discretion to the trial Court to
give sentence upto 10 years. In the present
case, the trial Court has given three years
punishment for an offence punishable under
Section 325 of I.P.C. Section 325 of the
I.P.C. provides punishment of maximum seven
years for voluntary causing grievous hurt.
Accordingly, trial Court has convicted
accused no.1 and punished him by directing to
undergo three years imprisonment. Since the
trial Court has discretion under Section 326
or 325 of I.P.C. to give sentence upto 10
years or 7 years respectively. Therefore,
even if submission of the learned A.P.P. is
accepted that accused no.1 used sharp weapon
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i.e. axe, in that case also the trial Court
had discretion to give sentence upto 10
years. In the facts of this case, the trial
Court has taken a correct view and ordered
that, the accused shall undergo rigorous
imprisonment for a period of three years.
13. The contention of the learned
counsel appearing for the appellant that, the
benefit of the Probation of Offenders Act be
given to the accused no.1 is devoid of any
substance. The trial Court has observed in
para 31 of the judgment that, accused no.1
has been convicted previously, therefore,
accused no.1 has criminal antecedent. Keeping
in view the antecedent of accused no.1 and
nature of offence and injuries sustained by
PW-1 and PW-9, I am not inclined to consider
the prayer of accused no.1 for extending him
benefit of the Probation of Offenders Act. In
view of the provisions of Section 4 of the
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Probation of Offenders Act, when there is
earlier conviction, in that case, the benefit
of said Act cannot be extended/given.
14. In the light of discussion
hereinabove, this Court is of the opinion
that, the conviction of appellant - Dadu
Keshav Waghmare deserves to be confirmed and
the appeal filed by the State for enhancement
of sentence of accused no.1 and for reversal
of acquittal of accused nos.2 to 4 deserves
to be dismissed.
15. Accordingly, all the Appeals stand
dismissed.
16. Bail bonds of accused no.1 - Dadu
Keshav Waghmare stands cancelled. He shall
surrender forthwith to undergo remaining
sentence.
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17. The Superintendent of Police,
Ahmednagar shall ensure that, accused no.1 -
Dadu Keshav Waghmare shall forthwith
surrender to undergo remaining sentence and
send the report to the Registry of this
Court.
18. The office of the Public Prosecutor,
High Court of Judicature of Bombay, Bench at
Aurangabad to send the copy of this judgment
and order forthwith to the office of the
Superintendent of Police, Ahmednagar.
(S.S. SHINDE, J.)
...
SGA
