Bombay High Court
Nana Bhimrao Patil (Dukre) vs The State Of Maharashtra on 9 August, 2023
Bench: V. V. Kankanwadi, Y. G. Khobragade
2023:BHC-AUG:16921-DB
apeals-197-16, 149-17 and 444-16.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO.197 OF 2016
1. Ramji s/o Kondji Khandare
Age: 70 years, Occu.: Agri.,
2. Ravindra s/o Prabhakar Khandare
Age: 20 years, Occu.: Agri.,
3. Arun s/o Prabhakar Khandare
Age: 22 years, Occu.: Agri.,
4. Jaiwanta s/o Mohan Khandare
Age: 30 years, Occu.: Agri.,
5. Nana s/o Bhimrao Patil (Dukre)
Age: 23 years, Occu.: Agri.,
6. Mohan s/o Kondji Khandare
Age: 65 years, Occu.: Agri.,
All above are resident of
Dhol Umari Tq. & Dist. Hingoli .. Appellants
Versus
The State of Maharashtra
Through Police Station, Basamba,
Tq. and Dist. Hingoli .. Respondent
...
WITH
CRIMINAL APPEAL NO.149 OF 2017
Nana Bhimrao Patil (Dukre)
Age: 23 years, Occu.: Agriculture,
R/o. Dhol Umri, Tq. & Dist. Hingoli .. Appellant
Versus
The State of Maharashtra .. Respondent
[1]
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...
WITH
CRIMINAL APPEAL NO.444 OF 2016
Dipak Sadashiv Khandare
Age: years, Occu.: Service,
R/o. Village Dhol Umari,
Tq. and Dist. Hingoli .. Appellant
Versus
1. The State of Maharashtra
2. Tanaji @ Ankush Prabhakar Khandare
Age: 21 years, Occu.: Agri.,
R/o. Village Dhol Umari,
Tq. and Dist. Hingoli
3. Latabai Jaiwanta Khandare
Age: 24 years, Occu.: Household,
R/o. Village Dhol Umari,
Tq. and Dist. Hingoli.
4. Padmabai Prabhaker Khandare
Age: 64 years, Occu.: Household,
R/o. Village Dhol Umari,
Tq. and Dist. Hingoli .. Respondents
...
CORAM : SMT. VIBHA KANKANWADI AND
Y. G. KHOBRAGADE, JJ.
RESERVED ON : 24th April, 2023
PRONOUNCED ON : 9th August, 2023
JUDGMENT :- (Per Smt. Vibha Kankanwadi, J.)
. Criminal Appeal No.197 of 2016 has been filed by original accused
Nos.1 to 6, who faced trial before the learned Additional Sessions Judge,
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Hingoli, Dist. Hingoli, however, Criminal Appeal No.149 of 2017 is then
separately filed by accused No.5 - Nana Bhimrao Patil (Dukre) through
another Advocate. All of them are challenging their conviction for the
offence punishable under Sections 302, 307, 506(II) read with Section 149
of Indian Penal Code. Accused Nos.2 and 4 in addition have challenged
their conviction for the offence punishable under Section 354 read with
Section 149 of Indian Penal Code. The conviction was awarded to them on
25.02.2016, whereas Criminal Appeal No.444 of 2016 is filed by original
informant challenging the acquittal of accused Nos.7 to 9 from the offences
punishable under Sections 147, 148, 302, 307, 326, 325, 324, 354, 506(II)
read with Section 149 of Indian Penal Code and under Section 135 of
Bombay Police Act, by the same judgment, in the said case, by the same
Judge. Under such circumstance, all the appeals are taken up for hearing
together.
2. Heard learned Advocate Mr. S. S. Bora holding for learned Advocate
Mr. M. D. Shinde for the appellants in Criminal Appeal No.197 of 2016,
learned Advocate Mr. Joydeep Chatterji for the appellant in Criminal
Appeal No.149 of 2017, learned Advocate Mr. Shaikh Ashpak Taher Patel
for the appellant in Criminal Appeal No.444 of 2016 and learned APP
Mr. A. V. Deshmukh for the respondents - State in all the matter.
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3. The case of the prosecution in short is that the informant Dipak
Sadashiv Khandare is a Professor with Women's BCA College, Parbhani,
however, his native place is village Dol-Umri Taluka and District Hingoli.
His parents reside in the said village. He has four sisters and all of them
are married and residing with their respective husbands. Informant's family
is having ancestral property bearing Gat No.107 at village Digras Vani. His
parents were in need of money for performing marriage of informant's
sister Punyalatabai and, therefore, according to the informant out of the
ancestral property, land admeasuring 1 H 20 R was mortgaged to accused
No.1 for an amount of Rs.10,000/-, however, document in the nature of
sale-deed was executed. His parents had gone to repay the said amount in
the year 2003, however, accused No.1 refused to accept the money. Prior to
that a well was sanctioned through Panchayat Samiti, Hingoli under a
government scheme and, therefore, when they were digging the well in the
year 1998-1999, accused No.1 raised dispute. The land was still in
possession of the parents of the informant. Accused No.1 had then knocked
the doors of the Civil Court, however, it was decided in favour of the
informant's parents in 2004. Accused No.1 then preferred appeal, which
came to be allowed and then his parents have approached this Court. The
matter was still pending on the date of the FIR and this Court had granted
status quo. Though the said Court proceedings were pending, Talathi of
the village mutated the name of accused No.1 in the records of right
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possession column in the year 2009-2010. Informant's parents had then
preferred appeal to challenge the Talathi's decision with Sub Divisional
Officer. The decision was then taken that the Tahsildar would visit the
land, draw panchanama and make inquiry on 18.01.2023. The said notice
was given by Talathi - Dhabe through phone call, however, on the said date
i.e. 18.01.2013, neither Tahsildar, nor Talathi visited the field till 3.00 p.m.
The informant has further contended that he received a phone call around
4.00 p.m. on the same day from sister Punyalata that she and parents have
been beaten by in all 10 persons with sticks, iron rod, axe and stones.
Therefore, informant contacted his relative and asked him to shift the
injured persons in the hospital. He also started to go towards the village
and he could catch up the ambulance and private vehicle, which were
taking his parents and sister near Pedgaon. He then accompanied them to
Government Hospital. After examining his father, the doctor declared him
dead and it was told that his mother and sister are seriously injured.
Informant had noted the injuries by means of axe on the body of his father.
So also, his sister and mother had received serious injuries. They were
referred to Nanded Government Medical College Hospital and then at that
point of time, he lodged FIR with the police station and on the basis of his
FIR, offence vide Crime No.04 of 2013 came to be registered with
Basamba Police Station, Dist. Hingoli.
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4. After the FIR was lodged, investigation was carried out, panchanama
of the spot was executed and also inquest panchanama was also carried out
and the dead body was sent for postmortem. It appears that there was
attempt to record the statements of injured persons, but they were referred
to Nanded Government Medical College Hospital. Statements of witnesses
were recorded. Thus, samples as well as articles which were required to be
sent for chemical analysis were sent. Accused came to be arrested. Some
of the accused have led discovery and the weapons used in the commission
of the crime as well as the clothes on the person of deceased as well as
accused persons came to be seized by drawing separate panchanama for
each of the said items. The injury certificate as well as postmortem report
have been collected and after considering the evidence on record and
hearing both sides, the learned Trial Judge has convicted accused Nos.1 to
6 for the offence punishable under Section 302 read with Section 149 of
Indian Penal Code and sentenced them to suffer imprisonment for life and
to pay fine of Rs.1,000/- each in default to suffer rigorous imprisonment for
six months. Further, they have been convicted for the offence punishable
under Section 307 read with Section 149 of the Indian Penal Code and each
one of them have been sentenced to undergo imprisonment for life and to
pay fine of Rs.1,000/-, in default, to suffer rigorous imprisonment for six
months. Further, they have been convicted for the offence punishable
under Section 506(II) read with Section 149 of the Indian Penal Code and
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they have been sentenced to suffer rigorous imprisonment for five years
and to pay fine of Rs.500/-, in default to suffer rigorous imprisonment for
one month. Accused Nos.2 and 4 have been further held guilty of
committing offence punishable under Section 354 read with Section 149 of
Indian Penal Code and they have been sentenced to suffer rigorous
imprisonment for one year and to pay fine of Rs.500/- in default to suffer
rigorous imprisonment for one month. Accused Nos.1, 3, 5 and 6 came to
be acquitted of the offence punishable under Section 354 read with Section
149 of Indian Penal Code and under Section 135 of the Maharashtra Police
Act, however, original accused Nos.7 to 9 came to be acquitted from all the
charges. Hence, these three appeals.
5. Learned Advocate Mr. S. S. Bora holding for learned Advocate Mr. M.
D. Shinde for appellants in Criminal Appeal No.197 of 2016 and learned
Advocate Mr. Joydeep Chatterji for the appellant in Criminal Appeal No.149
of 2017 vehemently submitted that the Trial Court has not appreciated the
evidence properly. Though the prosecution has examined in all nineteen
witnesses to bring home the guilt of the accused, yet the legal points which
were raised by the accused persons have not been considered. The first and
the foremost fact to be noted is that even in the FIR, the informant has
accepted that the document that was executed by his mother was sale-deed
and not a mortgage deed. Therefore, there was no question of re-conveying
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the property to the parents of the informant. It is alleged by them that the
informant's mother had gone to return the amount in the year 2003, but it
was not accepted by accused No.1. She has not filed any suit to assert her
rights. It was accused No.1, who had filed the suit. Unfortunately that suit
came to be dismissed, however, the appeal filed by him came to be allowed
and there was in a way injunction running against the parents of the
informant, when in their appeal this Court has asked the parties to
maintain status quo. Therefore, there was no reason for the parents of the
informant to go in the field on the fateful day.
6. It has been further submitted that the prosecution has come with the
case that Tahsildar had agreed to visit the field on 18.01.2013 and,
therefore, notice was given by Talathi to the parents of the informant.
Unfortunately Talathi has not been examined in this case, but according to
the testimony of the informant and other witnesses, it can be gathered that
many persons were present in the house of the informant, waiting for
Tahsildar and Talathi to come to the spot i.e. disputed land. Abruptly, it is
stated that Tahsildar cancelled his tour and what has come on record
through the testimony of the Tahsildar that he had given intimation to
Talathi that he will not be able to visit the land on that day and requested
Talathi to pass on the said information to the parties. Talathi had not
informed it to the mother of the informant and other family members.
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Initially, it is stated that they were waiting for Tahsildar in the house of the
deceased, however, when Tahsildar did not visit the house till about 2.00
p.m., deceased, his wife and daughter went to the field under the
assumption that there is possibility of visit of Tahsildar after 2.00 p.m. till
5.30 p.m., which is the official timing of Tahsildar. Though Tahsildar has
been examined, prosecution has failed to examine the Talathi. Therefore,
the alleged presence of the deceased and the witnesses in this case in the
disputed land was not justifiable, when the injunction was running against
them.
7. It has been further submitted that there are discrepancies in the
testimony P.W.11 Punyalata, who is sister, P.W.13 Prayagabai, who is the
mother of informant/widow of deceased. Their statements under Section
161 of the Code of Criminal Procedure have been recorded belatedly and
no proper explanation is coming from the prosecution side about the said
delay. It has come on record through the medical officer who had examined
them that both of them were cautious, oriented, when they were brought to
the hospital. Except those two injured eye witnesses, nobody has been
examined to corroborate their version. P.W.5 Subhash is the person to
whom P.W.2 Deepak - informant had given call and asked him to go to the
spot. He had not witnessed the incident. Same is the case with P.W.10
Nilsing Rathod, who had also gone to the spot after the incident and made
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arrangements to shift the injured as well as deceased. The discovery
panchanamas ought not to have been relied by the learned Trial Judge as
P.W.4 Gautam Khandare has admitted in the cross-examination that
panchanama was already prepared on 24.01.2023 in respect of axe and
iron rods. The panchas are the relatives of the informant and, therefore,
they cannot be said to be independent panchas. The informant, P.W.11
Punyalata and P.W.13 Prayagabai had reason to implicate the accused
persons and, therefore, a concocted story has been prepared. The civil
dispute has triggered lodging up of the FIR and on the basis of the evidence
before the trial Court, the Court ought not to have convicted the original
accused Nos.1 to 6. Another fact which has not been considered is as to
how the conviction could have been awarded under Section 149 of Indian
Penal Code, when the accused persons have come one after another and
there was no evidence that there was some prior meeting of minds to set a
common object. Accused Nos. 7 to 9 have been acquitted, when they were
also alleged to be the members of the unlawful assembly. It cannot be said
that the prosecution has proved the guilt of the accused persons beyond
reasonable doubt and, therefore, the appeal deserves to be allowed.
8. To answer the above submissions, the learned APP has supported the
reasons given by the learned Trial Judge. It is submitted that each and
every circumstance and evidence has been considered by the Trial Court
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and the voluminous evidence has been appropriately scanned. The role
attributed to each and every accused has been considered. The role of each
accused has come in the evidence of P.W.11 Punyalata and it is supported
by P.W.13 Prayagabai. Accused No.2 Ravindra and accused No.4 Jaiwanta
had assaulted with axe on the head and neck respectively of the deceased.
Accused No.6 had assaulted with iron rod on the legs of the deceased,
Prayagabai and Punyalata. Punyalata's hand was fractured. Accused No.3
Arun had assaulted with crowbar on the leg of deceased, Prayagabai and
Punyalata and the said assault has caused fracture to Punyalata. Accused
No.7 Tanaji @ Ankush had used sickle, which caused injury to Prayagabai
on her head, back, chest and other parts of the body. Accused No.4 Jaiwant
had also given blow of axe on the head of Punyalata and her right leg.
Accused No.2 had given blow of axe below the left eye of Punyalata. Now,
the appellant No.1 is reported to be dead, but he had caused injury by iron
rod on the legs of deceased and both the injured. Accused No.5 Nana had
assaulted by iron rod on all the three persons and in addition to that
accused Nos.2 and 4 had outraged the modesty of Punyalata. When all
these details have been stated, it cannot be said that they are concocting
the story. The discovery panchanams cannot be brushed aside on the
ground that the panchas are relatives. Nothing contradictory has been
transpired in their cross. All the witnesses have gone through the ordeal of
cross-examination at length and then the learned Trial Judge has scanned
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the evidence. Even the accused persons are admitted that there is long
standing civil dispute. The prosecution has examined Tahsildar to prove
that though he had planned visit to spot on 18.01.2023, because of some
emergency meeting he could not and he had asked Talathi to communicate
the said fact of cancellation of visit of Tahsildar to the parties. The deceased
as well as both the injured were justified in presuming that Tahsildar will
still visit the field till 5.00 p.m, because they had not received the
communication from Talathi. Though Talathi - Dhabe has been examined
as defence witness by the accused, it has not been proved from him that he
had communicated to either the deceased or his wife P.W.13 Prayagabai
about the cancellation of visit by Tahsildar and, therefore, the learned Trial
Judge held that though some interim order was operating against them,
their visit to the disputed area was not with any mala fide intention. The
accused persons should not have taken objection for the presence of the
deceased as well as both the injured at the said place. The common object
was to eliminate the deceased and cause injury to the family members of
the informant and therefore, Section 149 of Indian Penal Code has been
rightly invoked. Some delay in recording the statement of the injured
should not be viewed with suspicion. They would be under shock, though
conscious but may take some time to settle the mind, for giving the
statement. No valid fault can be found with the impugned judgment and,
therefore, the conviction of the appellants is justified. It requires no
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interference.
9. The learned Advocate Mr. Shaikh Ashpak Taher Patel appearing for
the original informant, who has filed appeal under Section 372 of the Code
of Criminal Procedure, submits that as regards accused Nos.7, 8 and 9 is
concerned, the learned Trial Judge has not appreciated the evidence
properly. P.W.11 Punyalata has told that accused No.7 Tanaji had assaulted
Prayagabai with sickle on her leg, back, chest and other parts of the body.
As regards appellant No.8 is concerned, it is stated that she used sickle to
cause injury to Punyalata and accused No.9 had caught hold of the hair of
Prayagabai, dragged Prayagabai and then she had also assaulted Punyalata
by kicks and blows as well as abetted to kill the deceased. The learned
Trial Judge has unnecessarily observed that the evidence of the prosecution
is not consistent and corroborative to prove the participation and presence
of accused Nos.8 and 9 at the spot. The discovery has not been taken into
consideration by the learned Trial Court. They also ought to have been held
guilt of committing crime.
10. Since for the criminal appellate Court dealing with criminal appeal it
is permissible and mandated by law to re-appreciate and revisit the
evidence, we would like to consider the evidence that has been led before
the learned Trial Court. P.W.1 Satish Ghansawant is the panch to the
inquest panchanama executed on 18.01.2013. He has proved inquest
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panchanama Exhibit-37. He has stated that they had noticed injuries on
the person of deceased. The cross-examination appears to be general in
nature and to point out that he is the relative of the deceased. Even if it is
taken that the said witness is relative of the deceased, yet accused has not
brought on record such evidence that the injuries noted in the inquest
panchanama were false. At this stage itself, we would like to consider the
testimony of P.W.9 Dr. Yashwant Pawar. He has proved the inquest
panchanama Exhibit-103. He had noted following external injuries on the
person of deceased Sadashiv:-
1. Contused lacerated wound of 7 cms x 2.5 cms x bony depth,
edges inverted, irregular shape in occipital area.
2. Contused Lacerated wound of 2.5 cms x 0.5 cms x skin deep
depth, irregular shaped in frontal region left side.
3. Compound close fracture of distal radius ulna of right side
along with fracture of middle 1/3rd undisplaced of radius and
ulna with contusion in mid forearm admeasuring 5 cms x 3 cms.
With multiple abrasions on laterally. It was antemortem wound.
4. Fracture of left side radius and ulna styloid process with
carpel and metacarpel bones with contusion admeasuring 7 cms x
5 cms. On dorsum of hand and wrist. Penetrated lacerated
wound of 7 cms. Distal to lateral epicondyles - a-2 x 1 x 4 cms.
Deep over lateral aspect of forearm and b-3 x 2 x 3 cms. Deep
over lateral aspect of forearm. C-Abrasion admeasuring 5 x 1 cms.
Inprint on extensor surface of elbow.
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5. Open compound fracture of tibia and fibula left side
admeasuring 15 cms. Below tibial tuberosity at tibial shin.
Contusion with penetrating lacerated wounds. a- admeasuring 5 x
4 cms exposed bone outside irregular shape; b-2 x 1 x 3 cms.
Deep in middle 1/3rd of leg lateral aspect; and c- lacerated
contused wound of size 3 x 2 x 1 cms. Irregular margins 17 cms.
Below tibial tuberosity.
6. Penetrating lacerated wound of 5 cms x 0.5 cms x 3 cms.
Linear shaped on lower 1/3rd of right leg medial aspect.
Contused lacerated wound of size 2.5 cms x 1 cms x skin deep
irregular shape on medial malleolus. Contusion of size 10 cms x 5
cms on right foot.
7. Multiple abrasions on left side scapular and inter scapular
area with close fracture of left scapula with contusion.
He has deposed that the probable cause of death was head injury and
hemorrhagic shock due to multiple injuries and fractures. All the injuries
were antemortem. In the cross-examination, he has stated that probable
time of death of Sadashiv may be one or two hours before he was brought
to hospital. He has further stated that certain injuries may be possible if a
person falls on stone, but it appears that he has categorically stated that all
the injuries are not possible due to fall. As regards fracture to the skull is
concerned, he has admitted that in respect of age old person, the simple
force can cause fracture to the skull as like in the present case. He was not
agree with the proposal put that except head injury all other injuries would
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not have caused death. Thus, it can be said that though he has been cross-
examined at length; the accused were not able to put a different picture or
reason for the death of deceased Sadashiv than homicidal one. It is
therefore held that the conclusion drawn by the learned Trial Judge that
Sadashiv's death is homicidal in nature is proved by the prosecution. P.W.2
Deepak is the informant who was admittedly not present in the village on
the day of incident, but then he says that he had received a phone call from
his sister Punyalata around 4.00 p.m. on 18.01.2013 informing that all the
accused persons had assaulted them. They have sustained grievous injuries
and she asked him to send somebody to the field. Thereupon, he sent P.W.5
Subhash Khandare to help his family. Testimony of P.W.2 Deekap would
show that there was dispute in respect of land amongst his family and the
family of the accused. According to him, his mother is the owner of land
bearing Gut No.107 admeasuring 1 H 20 R and she had mortgaged it to
accused No.1 Ramji for Rs.10,000/-, but at that time his mother had
executed sale-deed, but possession of the said land was with his mother.
Dispute arose when accused No.1 got his name mutated to the revenue
record of the land. He also says that he had gathered information that the
Tahsildar was going to pay visit to the land on 18.01.2013. He also says
that immediately after asking P.W.5 Subhash to make arrangements for
shifting the injured to the hospital, he also went from Parbhani to Digras.
The ambulance and private van crossed him and, therefore, he went to
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Government Hospital, Hingoli from that place. In a way he is suggesting
that when Sadashiv was taken to hospital, at that time, he was with his
father. After his father was examined by the doctor, father was declared
dead. He also says about the fact that the mother and sister are also
seriously injured and they were then admitted to hospital. In the cross-
examination it has been brought on record that accused No.1 had filed suit
against his parents bearing Regular Civil Suit No.136 of 1999 in respect of
the same land and then that suit came to be dismissed on 15.09.2004. He
admits ignorance. Accused No.1 had preferred First Appeal bearing Regular
Civil Appeal No.67 of 2004 and it came to be allowed on 24.06.2009. In
the said appeal, accused No.1 had filed application for temporary
injunction, which came to be allowed against his father, but then it is said
that his parents have come to this Court challenging the order. It was
denied by him that Talathi had informed his mother that Tahsildar had
cancelled his visit to the suit land, thereby it was tried to be indicated that
there was no necessity for his parents as well as sister to go to the disputed
land. If they had no such reason, then the incident would not have taken
place appears to be the defence. However, as aforesaid, he cannot be said
to be the person who would depose in respect of what had happened at the
disputed place. The answers to those questions were not of any importance.
Thus, the informant proves the fact which was within his knowledge.
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11. At this stage itself, we would like to consider the testimony of P.W.11
Punyalata and P.W.13 Prayagabai, who are the daughter and widow of the
deceased Sadashiv respectively and injured witnesses themselves. They
both have stated about the same dispute which was in respect of the suit
land as stated by P.W.2 Deepak. As regards the events those have taken
place on the day of incident is concerned, P.W.11 Punyalatha gives reason as
to why she had come to the village of her parents and was with the parents
at the disputed site though ordinarily she used to reside at a different
village with her husband. She says that she had visited the parents after
festival of Sankrant. She reached Digras around 10.30 a.m. and thereafter
came to know from her mother that they had received a notice from Talathi
and Tahsildar that Tahsildar would visit the field. The deceased had
informed to Sarpanch, President of Tanta Mukti Samiti and other
respectable persons from their village about the visit of Tahsildar. All about
10-15 persons including those named persons were awaiting for the arrival
of Tahsildar and Talathi till 1.00 p.m. in the house of deceased, however,
thereafter also the accused did not come till 1.00 p.m. She says that
Sadashiv had given a phone call to Talathi, but that phone was switched
off. They were under the impression that Talathi and Tahsildar would visit
the field upto 5.00 p.m. as they have fixed the date of visit. As she herself
went to the field, she says that they had carried the lunch box with them
and steel utensil for drinking the water. They reached field around 2.30
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p.m. They were waiting for Tahsildar to come by sitting in the shadow of
the tree. Thus, it is to be noted that the purpose for which they had gone
to the field has come on record. The same facts have been repeated by
P.W.13 Prayagabai. It was tried to be submitted that when the deceased, his
widow, relatives as well as agents, servants etc. were restrained by
temporary injunction order passed by the District Court, then they ought
not to have gone in the field at all. Their presence at the spot is doubtful.
Here, it is to be noted that the accused persons have not filed any
complaint against the parents as well as these witnesses that they have
committed offence by encroaching upon their field. When these witnesses
have stated that under the bona fide belief they had gone to the spot, then
we cannot raise any objection for the presence of Sadashiv, Prayagabai and
Punyalata. At this stage itself we would like to consider the testimony of
P.W.8 Vidyacharan Kadavkar, the Tahsildar. He says that case was pending
before him for mutation and, therefore, he decided to pay visit to the land
on 18.01.2013, thereby he admits the issuance of notice to the concerned
parties for remaining present at the spot on 18.01.2013, but then it is
stated that he had cancelled that visit because of his urgent official work
and, therefore, he had given directions to Talathi on 17.01.2013 regarding
cancellation of the visit. In the cross, this fact has not been disputed,
however, the defence has come with the case that the Talathi in turn had
informed all the parties about the cancellation of visit of Tahsildar.
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Interesting point to be noted is that said Talathi has been examined by the
defence as the defence witness. D.W.1 Trimbak was the then Talathi of
circle Sirsam. He was in-charge of village Digras. He says that on
17.01.2013 Tahsildar had called him to Tahsil office and suggested to bring
record of Gut No.107 to him. As per the intimation given by Tahsildar, he
says that Tahsildar had decided to pay visit to the spot on 18.01.2013, but
later on D.W.1 Trimbak was called with record in Tahsil office on
18.01.2013. Accordingly, he reached Tahsil office around 10.30 a.m., but
at that time, Tahsildar told him that the said visit is cancelled as he had
some meeting with the Collector office. Tahsildar had suggested him to
inform the said fact to the parties. He says that he had given a telephone
call to Bhaskar Kure, who was the member of the Grampanchayat stating
that the visit of the Tahsildar is cancelled. He had then asked Bhaskar Kure
to inform the said fact to the concerned parties i.e. accused as well as
deceased Sadashiv. Important point to be noted is that the defence has not
examined Grampanchayat member Bhaskar Kure. If the intimation about
cancellation of visit of Tahsildar was not properly given to the deceased and
his family members, it can be said that the deceased and his family
members were justified in going to the land and waiting for Tahsildar to
come. The presence of these three persons near the spot cannot be doubted
at all.
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12. Further, the testimony of P.W.11 Punyalata and P.W.13 Prayagabai
would show that they had stated that after they reached to the spot, first of
all accused Nos.2 and 4 came with axe. They had given blow of axe to the
father on the neck and head. It is stated that other accused came armed
with iron rod, sickle, axe, etc. Role is attributed to each of the accused as
to what they have done. We need not repeat the same for the sake of
brevity. As regards the outrage of modesty is concerned, it is stated that it
was done by accused Nos.2 and 4 and there cannot be a common intention
to outrage modesty of woman and, therefore, the learned Trial Judge has
rightly acquitted the other accused persons from the charges of Section 354
of Indian Penal Code. The accused persons have not only assaulted the
deceased, but they also assaulted to P.W.11 Punyalata and P.W.13
Prayagabai.
13. The testimony of these two witnesses is attacked on the point that
their statements under Section 161 of the Code of Criminal Procedure are
belated. As regards the evidentiary value of the statement of accused under
Section 161 of the Code of Criminal procedure is concerned on the point of
belated recording, the law has been laid down in Bunty @ Guddu Vs. State
of M. P., (2004) 1 SCC 414, wherein it has been held that :-
"As regards delayed examination of certain witnesses,
this Court is in several decisions has held that unless the
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Investigating officer is categorically asked as to why
there was delay in examination of witnesses, the defence
cannot gain any advantage therefrom. It cannot be laid
down as a rule of universal application that if there is
any delay in examination of a particular witness the
prosecution version becomes suspect. It would depend
on several factors. If the explanation offered for the
delayed examination is pausible and acceptable and the
Court accepts the same as pausible, there is no reason to
interfere with conclusion."
14. Here, the defence Advocate has tried to bring it on record that P.W.11
and P.W.13 both were conscious oriented. The incident has taken place on
18.01.2013 and the statement of Prayagabai has been recorded by P.W.16
P.I. Shaikh on 29.01.2013. First of all, it was tried to be brought on record
from the cross-examination of P.W.2 Deepak that his mother and sister were
in a fit state to give statement, however, it is to be noted that he has stated
that he had not even talked to them on 19.01.2013 at 4.00 a.m. he admits
that on 20.01.2013 police officer of Hingoli had come to record the
statement of his mother and sister, but he denies the suggestion that he
himself and his relatives restrained police officer from recording their
statements. He cannot be said to be the proper person to say anything
regarding the fitness of the mother and sister to give statement. It has to
be told either by the doctor who were treating them or the police officer
who recorded or attempted to record the statement and the injured herself.
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P.W.9 Dr. Yashwant Pawar from Civil Hospital, Hingoli was the person who
had examined P.W.11 Punyalatabai and P.W.13 Prayagabai. He has told in
his examination-in chief as to what were the injuries sustained by them,
but in cross-examination he admits that both the injured patients were
referred to Nanded hospital. P.W.15 Dr. Devendrasingh Palewal is the
medical practitioner of Sai Accident Hospital at Nanded. He has also stated
the injuries which he had noted on the injured witnesses. In his cross-
examination he had stated that the two patients were admitted in his
hospital after taking discharge from Yeshoda Hospital. He says that
Prayagabai was conscious and well oriented to the person and time when
she was admitted in his hospital, so also Punyalatabai was conscious and
well oriented. He says that Punyalatabai and Prayagabai was never
unconscious in his hospital from the time their admission till discharge i.e.
from 20.01.2013 to 29.01.2013, but in the cross-examination he further
says that police had not approached him in between 20.01.2013 to
23.01.2013. With this background, it is required to be seen as to what the
investigating officer says about the belated recording of statement of these
two witnesses. P.W.16 P.I. Shaikh admits that he had not collected the
medical certificates of both the injured witnesses from medical officer,
Hingoli, but those certificates are from Dr. Palewal. Further it has come
that when both the injured were admitted to Yeshoda hospital on
18.01.2013, he himself not made inquiry with the doctor there. He says
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that our police staff had gone to the hospital to record the statement of
Punyalatabai and Prayagabai, but constable V. T. Narnaware gave report
Exhibit-149 to him. The said report has been exhibited as it was referred in
the cross-examination. As per Exhibit-149, it was reported that when the
police went to record the statement, had met Dr. R. N. Jadhav and asked
him to give report regarding the fitness of the witness, but they were told
that they are not in a position to give statement. In the said report also it is
said that the relatives of the injured asked the concerned police officer as to
where the Investigating Officer is and the said police officer should not take
the statement as he is not authorized, was their stand. Further, in his cross-
examination, it has come that he met Prayagabai on 23.01.2013 and found
her to be conscious. He put questions to her, but she did not answer.
Though the doctor initially certified that both the witnesses were conscious
and would be able to give statement, it is not further extracted that as to
why he had not recorded the statement of Punyalata. That reason has not
been extracted from him. The statement of Prayagabai is recorded on
29.01.2013 by P.W.17 Namdev after it was certified by the doctor that she is
in a position to give statement.
15. As regards the belated recording of statement is concerned, the
learned Trial Judge has dealt with the point in paragraph Nos.217 to 220. It
has been concluded by him that the prosecution has not adduced
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trustworthy and reliable evidence to prove the fact that Prayagabai and
Punyalatabai were unconscious between 18.01.2013 to 20.01.2013. It is
also observed that the prosecution has withheld the material piece of
evidence. Thus, when the Trial Court itself had come to that conclusion
and there is no proper explanation on the part of the prosecution for
belated recording of evidence, then it is required to be seen as to whether
we can discard the testimony of those two witnesses and whether it can be
the sole ground for acquitting the appellants.
16. In order to consider the said fact we would also consider the
testimony of the defence witness. We have already taken note of the
testimony earlier, but by way of quick reference it can be said that D.W.1
Trimbak Dhabe, Talathi, had stated that the Tahsildar informed him about
the cancellation of visit and he has given the said message to the
Grampanchayat member Bhaskar Kure. In the cross-examination, D.W.1
Trimbak has stated that he do not remember the mobile number of said
Bhaskar and his mobile number was not saved with him. He has not taken
care to see that whether Bhaskar had communicated the said message to
the parties concerned or not. He had not issued any notices in respect of
cancellation of visit of Tahsildar. Therefore, when the fact of cancellation
itself is not communicated properly, we have already observed that the
presence of deceased, P.W.11 Punyalatabai and P.W.13 Prayagabai cannot be
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said to be justifiable. Death of Sadashiv is homicidal in nature. Therefore,
doubt in respect of presence of P.W.11 Punyalatabai and P.W.13 Prayagabai
cannot be raised as eye witness to the incident. Under the said
circumstance, recording their statements belatedly cannot be considered as
a ground of acquittal of the accused. Even if there is belated recording of
statement of the eye witnesses, yet if their statements are believable and
inspiring confidence, then their testimony cannot be brushed aside. Here,
in this case, we want to rely on the decision in Raju Alias Balachandran
and others Vs. State of Tamil Nadu, [(2012) 12 SCC 701], wherein it has
been observed thus :-
"21. What is the difference between a related witness and an
interested witness? This has been brought out in State of
Rajasthan Vs. Kalki, [(1981) 2 SCC 752 : 1981 SCC (Cri.) 593]. It
was held that :
"7. ... True, it is, she is the wife of the deceased; but
she cannot be called an 'interested' witness. She is
related to the deceased. 'Related' is not equivalent to
'interested'. A witness may be called 'interested' only
when he or she derives some benefit from the result of
a litigation; in the decree in a civil case, or in seeing
an accused person punished. A witness who is a
natural one and is the only possible eyewitness in the
circumstances of a case cannot be said to be
'interested'."
22. In light of the Constitution Bench decision State of Bihar Vs.
Basawan Singh, [AIR 1958 SC 500 : 1958 Cri.LJ 976], the view
that a "natural witness" or "the only possible eyewitness" cannot be
an interested witness may not be, with respect, correct. In
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Basawan Singh (Supra), a trap witness (who would be a natural
eyewitness) was considered an interested witness since he was
"concerned in the success of the trap". The Constitution Bench
held :
"15. ... The correct rule is this: if any of the witnesses
are accomplices who are particeps criminis in respect
of the actual crime charged, their evidence must be
treated as the evidence of accomplices is treated; if
they are not accomplices but are partisan or
interested witnesses, who are concerned in the
success of the trap, their evidence must be tested in
the same way as other interested evidence is tested
by the application of diverse considerations which
must vary from case to case, and in a proper case,
the court may even look for independent
corroboration before convicting the accused person."
17. Further, we would like to say that though the medical officer, who
examined P.W.11 Punyalatabai and P.W.13 Prayagabai and found them to be
conscious, but the investigating officer not taking steps to record their
statements under Section 161 of the Code of Criminal Procedure
immediately. It can be said to be the defect in the investigation. The effect
of defective investigation was considered by the Hon'ble Supreme Court in
Karnel Singh Vs. State of M.P., [(1995) 5 SCC 518] and observed that :-
"In cases of defective investigation the court has to be
circumspect in evaluating the evidence but it would not be
right in acquitting an accused person solely on account of the
defect; to do so would tantamount to playing into the hands
of the investigating officer if the investigation is designedly
defective."
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18. The same observations have been reiterated in Amar Singh Vs.
Balwinder Singh and others, (2003) 2 SCC 518 and in Dhanaj Singh Alias
Shera and others Vs. State of Punjab, [(2004) 3 SCC 654]. Note has also
been taken in respect of the decision in Paras Yadav and others Vs. State of
Bihar, 1999 (2) SCC 126, wherein it has been held that if the lapse or
omission is committed by the investigating agency or because of
negligence, the prosecution evidence is required to be examined de hors,
such omissions to find out whether the said evidence is reliable or not. The
contaminated conduct of officials alone should not stand on the way of
evaluating the evidence by Courts; otherwise the designed mischief would
be perpetuated and justice would be denied to the complainant party.
19. The principle laid down in all these cases would be that if evidence
led by the prosecution is worthy of credence, the point that the
investigation was faulty or statements under Section 161 of the Code of
Criminal Procedure were belatedly recorded pales into insignificance.
20. What is transpiring from the testimony of P.W.11 and P.W.13 is that
accused No.2 and accused No.4 used axe. The blow of axe by accused No.4
was on the neck of Sadashiv and blow of axe by accused No.2 was on head.
After Sadashiv fell down, the other accused came, but they were armed
with iron rod, crowbar, sickle and axe. Accused No.6 gave blow of iron rod
on the leg of Sadashiv, legs of P.W.11 and P.W.13 and also on the hand of
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P.W.11 resulting in fracture to her hand. Accused No.3 used crowbar for
causing injury to the leg of Sadashiv and P.W.13 and fracture to P.W.11.
Accused No.7 used sickle to cause injury to the P.W.11 and P.W.13 on
different parts of their body Accused No.4 used axe to cause injury to the
head and right leg of P.W.11. Accused No.2 used axe to cause injury to the
eye of P.W.11. Accused No.9 had hold the hair of P.W.13 and she dragged
P.W.11 and gave kicks and blows as well as abetted the killing of Sadashiv.
Accused No.8 used sickle to cause injury to hand and body of P.W.11.
Independently, P.W.13 Prayagabai has said that accused No.2 and accused
No.4 had given threat to commit rape on P.W.11 and P.W.13. Their roles
have been taken into consideration by the learned Trial Judge and,
therefore, they are believable though their statements under Section 161 of
the Code of Criminal Procedure have been recorded belatedly.
21. P.W.5 Subhash is the person who visited the spot, but in the cross-
examination, he has stated that he had not noticed the injuries. This might
be in the sense that he may not be able to describe them properly,
otherwise if they were not injured at all, then why he would have shifted
them to hospital. Therefore, the said cryptic answer will not be in favour of
the accused. P.W.2 Deepak says about what had happened after he joined
the ambulance and the vehicle and goes with them to the hospital.
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22. The prosecution has proved the inquest panchanama and the
homicidal death of Sadashiv. Prosecution has also proved the injuries on
the person of P.W.11 and P.W.13. Further the prosecution has also examined
P.W.3 Santosh, panch to the spot panchanama Exhibit-48, P.W.4 Gautam
panch to the seizure of clothes of some of accused and discovery of axe. It
is pertinent to note that the incident had taken place on 18.01.2013 and
the discovery of the axe is on 24.01.2013. He is also the panch to the
seizure of iron rods. P.W.6 Babarao is the panch to the discovery
panchanama by accused Arun Khandare and Ravindra Khandare of crowbar
and axe respectively. P.W.7 Uttam is the panch to the seizure of clothes of
accused Mohan Khandare and Nana. P.W.12 Satish is the panch to the
seizure of clothes of injured. Though almost all have admitted in the cross-
examination that they are the relatives of the deceased, that cannot be the
only criteria to reject the discovery or seizure proved by them. P.W.16 to
P.W.19 are the police officers, who have done part of the investigation.
Therefore, taking into consideration the above re-assessment and re-
appreciation of evidence before the trial Court, we hold that the Trial Court
has not committed any illegality or error in convicting the accused.
23. As regards the acquittal of accused Nos.7 and 9 is concerned, we are
satisfied with the reasons given by the learned Trial Judge. It would be the
human tendency that when such incident take place then the other family
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members are roped in. That does not mean that the other family members,
who have committed the offence, can claim benefit of false implication of
the co-accused.
23. In Rohtas and others Vs. State of Haryana, MANU/SC/934/2020, the
difference between Section 34 and 149 of Indian Penal Code has been
reiterated, which was stated in Nallabothu Venkaiah Vs. State of Andhra
Pradesh, (2002) 7 SCC 117. It has been further observed by referring to
Mahbub Shah Vs. King Emperor, AIR 1945 PC 118 that :-
"22. Although both Section 34 and 149 of the Indian Penal
Code are modes for apportioning vicarious liability on the
individual members of a group, there exist a few important
differences between these two provisions. Whereas Section 34
requires active participation and a prior meeting of minds,
Section 149 Indian Penal Code assigns liability merely by
membership of the unlawful assembly. In reality, such 'common
intention' is usually indirectly inferred from conduct of the
individuals and only seldom it is done through direct evidence."
24. Therefore, even if we consider that case under Section 149 of Indian
Penal Code is not made out, yet it would certainly fall under Section 34 of
Indian Penal Code.
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25. There is no merit in the appeals. All the appeals deserve to be
dismissed. Accordingly, all the appeals stand dismissed.
[ Y. G. KHOBRAGADE ] [ SMT. VIBHA KANKANWADI ]
JUDGE JUDGE
scm
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