The State Of Maharashtra vs Istiyak Ahmed Husain Shaikh And ...
2021 Latest Caselaw 5091 Bom

                                                                      J-cri.apeal-1248-06.odt

         Digitally
         signed by
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Dinesh
                                  CRIMINAL APPELLATE JURISDICTION
         Dinesh S.
         Sherla
S.       Date:
Sherla   2021.03.22
         14:24:43                      APPEAL NO. 1248 OF 2006
                      The State of Maharashtra              ... Appellant
         +0500



                             V/s.
                      1. Istiyak Ahmed Husain Shaikh
                      2. Mohammed Nafi Mohammed John        ... Respondents

                                                 ----------------
                      Ms M.H. Mhatre , APP for the Appellant-State.
                      Mr. Faisal F. Shaikh for Respondent Nos.1 and 2.
                                                 ----------------
                                  CORAM       :     SMT. SADHANA S. JADHAV &
                                                    N.R. BORKAR, JJ.

                                         RESERVED ON   :            04.02.2021.
                                         PRONOUNCED ON :            22.03.2021.

                      JUDGMENT (PER N.R. BORKAR, J.)

1] This appeal at the instance of State takes an exception to the judgment and order dated 11.10.2004 passed by the learned 3rd Ad-hoc Additional Sessions Judge, Thane in Sessions Case No. 194 of 2003. By the impugned judgment and order, the respondents, who were accused Nos.1 and 2 before the trial court, have been acquitted of the ofences punishable under sections 392 read with 397, 302 read with 34 and 452 of the Indian Penal Code (for short 'IPC').

2] It is the case of the prosecution that during the relevant period, the deceased Harish V. Takle was residing in Flat No.202, A - Wing of Karara Building, Hiranandani Estate, Thane, Tal & Dist. Thane. PW-5 Bhimrao B. Rathod was serving as a Watchman for the said A-Wing of Karara Building, Hiranandani Estate, Thane. It is alleged that on the date of

Dinesh Sherla 1/12 J-cri.apeal-1248-06.odt

incident, i.e., on 24.2.2003 at about 5.15 p.m., the accused came to the Karara Building and met PW-5. The accused told him that they have to go to the fat of the deceased for A.C. repairing. The accused No.1 showed him one dairy containing name and address of the deceased. It is alleged that at that time, PW-7 Ganesh S. Dalvi, another Watchman was present with PW-5. They asked the accused to make an entry in the visitor's register. Accused No.1, thereupon had made an entry in the visitor's register and mentioned his name as Jeevan. The accused then went to the fat of the deceased which according to the prosecution was on 2 nd foor. It is alleged that at about 7.15 to 7.30 p.m., both the accused came down and without telling anything either to PW-5 or PW-7 went away.

3] On the next day, i.e., on 25.2.2003, at about 9.30 a.m., Baby K. More, who was serving as maid servant with the deceased, came to do the household work at the fat of the deceased. She repeatedly rang the door bell. As there was no response from inside, she peeped into the fat through slit of the door for delivering letter and saw that the deceased was lying on the foor in pool of blood.

4] The son of deceased namely Shekhar H. Takle (PW-1), who was staying at Flat No.A-2/103, K. Raheja Complex Balkum, Thane was informed about the incident. He came and opened the door of the fat of the deceased with duplicate key, which he was having. He found that his father was already dead. He took the search of the fat and found that

Dinesh Sherla 2/12 J-cri.apeal-1248-06.odt

the cupboard in the bedroom was open and keys of the said cupboard were lying on bed. The Kapurbawadi Police Station was informed about the incident.

5] On the basis of report lodged by PW-1 Shekhar Takle, crime was registered vide crime No. 53 of 2003 for the ofence punishable under sections 392 read with 397, 452 & 302 read with 34 of the IPC. On completion of investigation, chargesheet was fled, against both the accused.

6] Accused were charged and tried for the said ofences. As stated earlier, the trial court by the impugned judgement and order acquitted both the accused for the said ofences.

7] We have heard learned APP for the appellant/ State and learned counsel for the respondents/accused.

8] The learned APP for the State has submitted that the evidence of PW-5 and PW-7 will show that on 24.2.2003 at about 5.15 p.m., the present accused came to the fat of the deceased on the pretext of A.C. repairing and then on next day morning the deceased was found dead. It is submitted that PW-5 has identifed both the accused in test identifcation parade. It is submitted that PW-7 has also identifed accused No.1 in test identifcation parade. It is submitted that the trial court, has however, discarded the evidence of PW-5 and PW-7 for no valid reasons. It is submitted that the stolen articles, i.e. wrist watch of the deceased and cash came to be

Dinesh Sherla 3/12 J-cri.apeal-1248-06.odt

recovered at the instance of accused No.1. It is submitted that knife used by the accused for committing the murder of the deceased so also bloodstained clothes came to be recovered at the instance of accused No.2. It is submitted that the trial court was therefore, not justifed in acquitting the accused.

9] On the other hand, learned counsel for the respondents/ accused has submitted that PW-5 has admitted in his evidence that both the accused were shown to him prior to the test identifcation parade. It is submitted that PW-7 has admitted that he did not disclose anything to the police on 25.2.2003 and, therefore, he appears to be got up witness. As regards recovery of wrist watch, cash and other articles, it is submitted that the same is not reliable. It is submitted that according to the prosecution the accused stole the wrist watch of the deceased and the same came to be recovered at the instance of accused No.1. It is submitted that the spot panchanama at Exhibit-22 will show that two wrist watches were lying on the bed and even one Mangalsutra was there. It is submitted that this fact falsifes the case of the prosecution about alleged recovery. It is submitted that both the panch witnesses, on the alleged recovery of knife, have turned hostile. It is submitted that the view taken by the trial court is plausible view and in absence of any perversity, this court may not interfere with the judgment and order of acquittal. The learned counsel for the respondents has thus submitted that the appeal may be dismissed.

Dinesh Sherla                                                             4/12
                                                 J-cri.apeal-1248-06.odt


10]     The fact that the death of deceased was homicidal has

not been challenged. Even otherwise, the same is apparent from the evidence of PW-9 Dr.Sudhakar Jadhav, who conducted postmortem on the dead body of deceased. He has stated that on external examination, he found the following injuries:

"i) Incised penetrating wound on left side of chest 4" below left nipple 2" x 2" x12 cm. deep margin inverted clotted blood seen.

ii) Incised penetrating wound on abdomen 2 inch from the umbilicus on left side 2" x 2" x 12 cm. deep margin inverted clotted blood seen.

iii) Incised wound over left index fnger laterally on vertical aspect.

iv) Incise wound over left middle fnger middle phalanx.

v) Incise wound over left ring fnger and 2nd phalanx.

vi) Incise wound over left little fnger On dissection of injury No.1:

Inter costal space between 7 th and 8th ribs rutpure, stomach ruptured - left kidney ruptured abdominal cavity full of blood about 2 litres blood. On dissection of injury No.2:

Rectus sheath and rectus muscle ruptured right kidney ruptured."

According to PW-9 the cause of death of deceased is haemorrhagic shock due to haemourhage in abdominal cavity due to injury to both kidneys due to sharp pointed object.

11] The only issue is whether the respondents/accused are the perpetrator of the crime in question.

Dinesh Sherla                                                             5/12
                                                   J-cri.apeal-1248-06.odt


12]     The following facts are not in dispute.


       (i)      The deceased was residing alone in fat No.202 on

2nd foor of A-Wing of Kararar Building, Hiranandani Estate, Thane.

(ii) PW-5 Bhimrao Rathod was serving as Watchman for A-Wing of Karara Building.

13] PW-5 Bhimrao has stated in his evidence that on 24.2.2003, he was on duty from 8.00 a.m. to 8.00 p.m. On that day, at about 5.15 p.m., two unknown persons came to him and they told him that they have to go to Flat No. 202 of Shri. Takle for A.C. repairing. They showed him one dairy containing name and address of Shri Harish Takle. He has stated that at that time, another watchman Shri Dalvi (PW-7) was also with him. They asked both those persons to make entry in the visitor's register. Then out of those two persons, one person made entry in the register and mentioned his name as Jeevan. They they went to the fat of Shri.Takle. After 20-25 minutes, the person who made entry in the visitor's register came down and enquired with him about a grocery shop. PW-5 has stated that he thereupon asked him as to why he is enquiring about grocery shop. The said person told him that he had to purchase brush. He thus told the said person the address of the grocery shop. Thereafter, at about 7.15 to 7.30 p.m.. both the persons came down and without telling anything to him, they went away.

Dinesh Sherla                                                               6/12
                                                     J-cri.apeal-1248-06.odt


14]     PW-5 has further stated that on 25.2.2003, as usual he

joined his duty in the morning. Thereafter, two maid servants who were working with the deceased came at about 9.30 a.m and they made entry in the visitor's register. Thereafter, those two maid servants went to the fat of the deceased. However, they came down within 10-15 minutes. They told him that they rang the door bell of the fat of the deceased repeatedly, however, since the deceased had not opened the door, they peeped into the fat through slit to the door and saw that the deceased was lying on the ground. He alongwith the said two maid servants then went to the fat of the deceased. He also peeped into the fat of the deceased and saw that the deceased was lying on the ground. He came down and intimated, whatever he saw to the Manager of the society.

15] PW-5 has further stated that one month thereafter he was called at Central Jail, Thane for identifcation parade. He accordingly, went to the Central Jail, Thane. During identifcation parade, he identifed both the accused present before the court.

16] In the cross-examination, PW-5 has admitted that anybody can enter in the building from backside. He has further admitted that he did not ask those two unknown persons to show their identity cards. He has admitted that he was repeatedly called at the police station and on the third day of incident, both the accused before the court, were shown to him.

Dinesh Sherla                                                                 7/12
                                                    J-cri.apeal-1248-06.odt


17]     Admittedly, the two persons who met PW-5 on 24.2.2003

and told him that they have to go to fat of the deceased were unknown to him. PW-5 has admitted that both the accused were shown to him on the third day of incident. If this is so then identifcation of the accused in the test identifcation parade by PW-5 is of no consequence.

18] Next crucial witness is PW-7 Ganesh Dalvi, who according to the prosecution was present with PW-5 at the time when the accused came to Karara Building to go to the fat of the deceased. PW-7 has stated in his evidence that on 24.2.2003, as usual he resumed his duty at about 8.00 a.m.. At about 5.00 to 5.15 p.m., two persons came near his table and at that time, PW-5 was with him. The said two persons showed them one dairy and told them that they have to go to fat No.202 of Shri Harish Takle for A.C. repairing. So they asked them to make entry in the visitor's register. Thereupon, accused No.1 made entry in the visitor's register and mentioned his name as Jeevan. Then they both went towards the fat of the deceased. PW-7 has stated that at about 8.00 p.m., he went home as his duty hours were over. He has stated that on the next day, he came at about 8.00 a.m.. At about 9.00 a.m., the maid servants who were working with the deceased came and they made entry in the visitor's register. Then they went towards the fat of the deceased. After 5 minutes, they came back and disclosed something to PW-5. PW-5 then went to Manager's cabin and told him something. PW-5 then along with Manager went towards fat

Dinesh Sherla 8/12 J-cri.apeal-1248-06.odt

of the deceased. After some time PW-5 came down and told him that he peeped into the fat of the deceased from the slit to the door for delivering letter and saw that the deceased was lying on the foor in the pool of blood.

19] PW-7 has further stated that on 22.3.2003, he was called at Central Jail, Thane for test identifcation parade and in the said test identifcation parade, he identifed accused No.1.

20] In the cross-examination, PW-7 has admitted that he used to sit on the table near the staircase of B-Wing. He has admitted that the distance between A-Wing and B-Wing is about 100 feet. He has further admitted that it was the duty of Watchman of A-Wing to take note of the visitors visiting A- Wing and it was duty of the Watchman of B-Wing to take note of the visitors visiting B-Wing. He has further admitted that after arrival of the police in the fat of the deceased, he had not gone there. He has admitted that on 25.2.2003, neither enquiry was made with him by the police nor he tried to tell anything to the police.

21] The evidence of PW-7 would show that at the relevant time he was Watchman for the B-Wing of Karara Building. According to PW-16 Srimat Ghule, the Investigating Ofcer, he had recorded the statement of PW-7 on 5.3.2003, i.e., practically 8 days after the incident. The conduct of PW-7 not disclosing anything to the police on 25.2.2003 or thereafter practically for 8 days makes his version doubtful and it would

Dinesh Sherla 9/12 J-cri.apeal-1248-06.odt

not be safe to rely upon the evidence of PW-7 to connect the accused with crime in question.

22] PW-1 Shekhar Takle is the son of the deceased. He has stated in his evidence that on the date of incident his father was staying alone in Flat No.202 Karara Building. On 25.2.2003, at about 9.45 a.m., Baby More, who was serving as a maid servant with his father informed him on telephone about the incident and asked him to come immediately. So he along with his wife Sunita immediately, came to the fat of his father. He was having duplicate key of the fat of his father. He opened the door of the fat with said key. After entering into the fat, he found that his father was lying on a foor. He found that the left hand thumb and index fnger of his father were cut. So also there were stab injuries on his stomach and left side of chest. He found that the steel cupboard, kept in the bedroom of his father, was opened and keys of cupboard and papers were lying on the bed. He informed the incident to the Kapurbawadi Police Station on telephone and thereafter he lodged the report in relation to the incident.

23] PW-1 has further stated in his evidence that each month he used to pay money to his father for his personal expenses. On 23.2.2003, he had withdrawn Rs.5000/- from Hongkong & Shanghai Banking Corporation Bank and paid the said amount to his father on that day itself. He found that the said amount of Rs.5000/- was stolen and wrist watch of HMT make of his father was missing. He has further stated that on 24.2.2003

Dinesh Sherla 10/12 J-cri.apeal-1248-06.odt

at about 6.00 p.m., he made phone call to his father and at that time, his father told him that two persons had come for A.C. repairing. He made enquiry with his father as to who were the said two persons. His father told him that very same persons by name Istiyak, who used to come to his fat at Balkum for A.C. repairing. PW-1 has further stated that he knows accused No.1 because he used to come to his fat for A.C. repairing.

24] The evidence of PW-1 in respect of the fact that on 24.2.2003 at about 6.00 p.m., he made phone call to his father and at that time time his father told him that two persons had come to his fat for A.C. repairing and when he asked his father as to who were those persons, his father told him that the person by name Istiyak who used to come to his fat at Balkum for A.C. repairing appears to be omission as he has not disclosed the said fact in a report lodged by him at Exhibit-28. Thus no reliance can be placed on said incriminating evidence of PW-1.

25] According to the prosecution, the wrist watch of the deceased was stolen and the same came to be recovered at the instance of accused No.1. However, perusal of the spot panchanama at Exhibit-32 would show that two wrist watches were lying on the bed and even one Mangalsutra was lying there. If this is so, then it is unlikely that the accused would steal only one wrist watch and leave other two wrist watches

Dinesh Sherla 11/12 J-cri.apeal-1248-06.odt

and Mangalsutra which were lying on the bed. The recovery therefore appears to be not genuine.

26] As regards recovery of bloodstained clothes and knife at the instance of accused No.2, both panch witnesses on the said recovery have not supported the prosecution. There is no other incriminating evidence against the accused. Apart from it, PW-16 Srimat Ghule, the Investigating Ofcer, has admitted that fnger prints from the door, cupboard and other places were collected. He has further admitted that the fnger prints of the accused were taken. If this is so then it is not understood as to why the report of expert has not been placed on record. The only inference that can be drawn from the said facts is that the fnger prints of the accused did not match with the fnger prints which were collected from the place of incident.

27] Considering these facts and circumstances, no fault can be found with the impugned judgment and order of acquittal. In the result, the following order is passed.

                                ORDER

                Criminal   Appeal   No.   1248   of     2006       stands

        dismissed.



(N.R. BORKAR, J.)              (SMT. SADHANA S. JADHAV, J.)




Dinesh Sherla                                                              12/12