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Suman Bhikaji Mali And Ors vs State Of Mah
2024 Latest Caselaw 26576 Bom

Citation : 2024 Latest Caselaw 26576 Bom
Judgement Date : 23 October, 2024

Bombay High Court

Suman Bhikaji Mali And Ors vs State Of Mah on 23 October, 2024

2024:BHC-AUG:26119

                                               -1-                Cri.Appeal.356.2005

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 BENCH AT AURANGABAD

                              CRIMINAL APPEAL NO. 356 OF 2005

              1.     Suman W/o. Bhikaji Mali,
                     Age : 46 years, Occu. : Service,
                     R/o. P.H.C. Katneshwar, Tq. Purna,
                     Dist. Parbhani.

              2.     Nirmalbai W/o. Shivlal Thakare,
                     Age : 29 years, Occu. : Labourer,
                     R/o. Near Khanapur Naka, Parbhani.

              3.     Shivlal S/o. Kashiram Thakare,
                     Age : 31 years, Occu. : Labourer,
                     R/o. Near Khanapur Naka, Parbhani.           ... Appellants

                                Versus

                     State of Maharashtra                         ... Respondent
                                               ...
                          Mr. S. D. Hiwrekar, Advocate for Appellants.
                          Mr. K. K. Naik, APP for Respondent - State.
                                               ...

                                            CORAM : ABHAY S. WAGHWASE, J.
                                    RESERVED ON : 14 OCTOBER 2024
                                 PRONOUNCED ON : 23 OCTOBER 2024

              JUDGMENT :

1. In this appeal, there is challenge to judgment and order

dated 23.05.2005 passed by 1st Ad-hoc Additional Sessions Judge,

Parbhani in Sessions Trial No.132 of 2005 recording guilt of the

appellants for offence punishable under section 323 read with

section 34 of Indian Penal Code (IPC).

-2- Cri.Appeal.356.2005

2. In brief case of prosecution in trial court is that,

daughter of informant Ramprasad was suffering from Diarrhea

and vomiting. Therefore, on 05.05.2000 at about 7:00 p.m., he

visited Primary Health Center, Yerandeshwar to collect medicine.

Accused no.1 refused to give medicine. Accused no.3, who was

under influence of liquor as well as accused nos.1 and 2 mounted

assault by means of sticks as well as fist and kick blows. Informant

PW1 Ramprasad was admitted in hospital and there on his

statement, crime Exh.16 was registered.

After being charge-sheeted and tried by learned 1 st Ad-

hoc Additional Sessions Judge, Parbhani, guilt of appellants was

held to be proved. Hence the instant appeal.

SUBMISSIONS

On behalf of Appellants :-

3. Learned counsel for appellants submitted that, there is

false implication. That, there are cross complainants. That, there

is no independent and convincing evidence. That, there is no

seizure of any articles. That, there is only evidence of informant

and there is no corroboration from independent corner. It is

pointed out that, learned trial Judge has accepted the prosecution

version as proved. That, there is improper appreciation of

evidence. That, answers in the cross-examination are not

-3- Cri.Appeal.356.2005

appreciated, and therefore, learned counsel prays to allow the

appeal by setting aside the impugned judgment.

On behalf of Respondent - State :

4. On the other hand, learned APP submitted that, injured

was assaulted by appellants by means of stick, kicks and fist blows.

That, he was required to be admitted due to injuries. That, police

recorded his statement while he was undergoing treatment. That,

medical expert confirms injury by examining PW2 Gangadhar is an

independent witness. Therefore, as there is convincing evidence,

learned APP submitted that, learned trial Judge has correctly

recorded the guilt and he prays to dismiss the appeal.

EVIDENCE ON RECORD

5. Prosecution case is rested on in all four witnesses, i.e.

PW1 Ramprasad, informant; PW2 Gangadhar, independent

witness; PW3 Dr. Pandit, Medical expert and PW4 ASI Gajbhar,

Investigating Officer.

6. On appreciating the evidence of informant PW1

Ramprasad at Exh.15, he seems to have deposed that on

05.05.2000, he went to P.H.C. Yerandeshwar to collect medicine

for his ailing daughter. He has deposed that he approached accused

no.1 and demanded the medicine, but she refused to give and then

-4- Cri.Appeal.356.2005

he testified that he was beaten by accused no.1 and accused no.3,

who was in a drunken state by means of stick on his head, shoulder

and leg and he fell down. Then, he alleged blows showered by

accused nos.1 and 2. He deposed about his statement recorded in

hospital while undergoing treatment.

While under cross, he has stated that, house of accused

and hospital are in the same building. He answered that, he did not

take his daughter. He answered that there was no previous quarrel

with accused. He answered that on 8:00 p.m. he was unconscious

in his home. He is unable state whether there was any doctor on

duty. He answered that he identified voice of Dnyanoba and

Gangadhar. He answered that, while he was hospitalized, police

came there. Rest is all denial.

7. Again witness was called by virtue of order passed by

trial Judge on Exh.29 and this time he stated that he was beaten

by stick due to which he sustained injuries on head and below the

eyes. His clothes were blood stained, but police did not seize it.

8. PW2 Gangadhar in evidence at Exh.17 stated that, on

05.05.2000 at about 7:00 p.m. while he was returning from temple,

he saw quarrel between accused and complainant and then

accused no.1 was beating complainant, whereas daughter and son-

-5- Cri.Appeal.356.2005

in-law of accused no.1 were also beating complainant. He

intervened and separated them. He and Dnyanoba took

complainant in his house. He identified accused in the court.

While under cross he stated that, there was commotion

in front of house of accused no.1 and in front of it there is temple.

He again stated that accused nos.1 to 3 were beating complainant

and he also questioned them for beating. At that time complainant

had fallen unconscious.

9. PW3 Dr. Pandit, deposed about noticing following

injuries on the person of informant Ramprasad :-

"1. C.L.W. size 3x1 cm. occipital region, caused by hard and blunt object.

2. Abrasion 2x1 cm. on left cubital fossa.

3. Abrasion 1x1 cm. on right forearm.

4. Abrasion 2x1 cm. on right shoulder.

5. Abrasion 2x1 cm. on right lion."

According to him, the injuries were within 12 hours.

He was admitted and discharged on 10.05.2000. He identified

injury certificate at Exh.25.

10. Fourth witness PW4 ASI Gajbhar is the Investigating

Officer.

                                  -6-                    Cri.Appeal.356.2005

                             ANALYSIS

11. On complete appreciation of evidence of informant, his

version is that, he went to P.H.C. and demanded medicine for his

daughter and accused no.1 refused to give and moreover she, her

daughter and son-in-law beat complainant, has not been shaken.

By way of re-examination, prosecution has brought on record that

beating was by means of fist and kicks blows. PW2 Gangadhar, who

has intervened and separated, is an independent witness and he

has corroborated complainant's version. PW3 Dr. Pandit confirms

examination and admission and noticing injuries on the person of

complainant. Testimonies of PW2 Gangadhar and PW3 Dr. Pandit

have also remained unshaken. Consequently, offence under section

324 of IPC is apparently made out.

12. Perused the judgment under challenge. Findings are in

consonance with the evidence, there is no infirmity or perversity

so as to interfere. Hence appeal deserves to be dismissed.

Accordingly, I proceed to pass the following order :-

ORDER

The criminal appeal stands dismissed.

(ABHAY S. WAGHWASE, J.) Tandale

 
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