Krisna Kalindi vs The State Of Assam
2021 Latest Caselaw 1086 Gua

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GAHC010085052019




                              THE GAUHATI HIGH COURT
     (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : CRL.A(J)/19/2019

                KRISNA KALINDI
                S/O. LT. SAHADEV KALINDI, VILL. MANIA RONGHANG GAON, P.S.
                ANJOKPANI, DIST. KARBI ANGLONG.

                VERSUS

                THE STATE OF ASSAM
                REP. BY PP, ASSAM.


Advocate for the Petitioner   : MS. BIJITA SARMA, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM

BEFORE HONOURABLE MR. JUSTICE SUMAN SHYAM HONOURABLE MR. JUSTICE MIR ALFAZ ALI

JUDGMENT & ORDER (ORAL) Date : 22-03-2021 (M.A. Ali, J) Heard learned amicus curiae, Ms. Bijita Sarma, appearing for the appellant and learned Addl. Public Prosecutor, Mr. M. Phukan for the State/respondent.

2. This appeal is directed against the judgment and order dated 14-11-2018 rendered by the learned Sessions Judge, Karbi Anglong, Dhipu, in Sessions Case No.47/2015 , whereby, the sole appellant was convicted u/s 302 IPC and sentenced to undergo rigorous imprisonment for life and fine of Rs.5,000/-, with default clause.

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3. The deceased in the instant case was a child of 1 year, who has been the victim of a gruesome murder by his father. The prosecution case, as unfolded from the record was that the informant Moniram Terang, Gaonburah (village head) received an information on 25-11- 2014 at 8.20 AM, that Krishna Kalindi (accused appellant) had killed his one year old daughter by hacking her with a "dao" in the courtyard of his house. Immediately he informed the police of Angjopani Police Station over phone and proceeded to the place of occurrence. Upon arrival at the place of occurrence, he found the deceased lying in the courtyard with grievous injury on her neck. He also found the appellant, who had been kept confined by the villagers. Informant Moniram Ternag came to know from the villagers, assembled at the house of the of the accused, that the accused killed his daughter. Accordingly, he lodged the written FIR(Ext.2), on the basis of which, police registered Anjokpani PS Case No.7/2014 u/s 302 IPC and upon conclusion of investigation laid charge-sheet against the present appellant, who eventually stood trial for murder, before the court of Sessions.

4. During the course of trial, learned Sessions Judge framed charge against the appellant u/s 302 of the Indian Penal Code, to which he pleaded not guilty. Eight witnesses were examined by the prosecution, including the doctor and the investigating officer. Upon completion of the prosecution evidence, the accused was examined u/s 313 CrPC wherein, he took the plea of innocence, however, did not adduce any evidence.

5. One Babul Saikia, a co-villager was examined as PW-1. He deposed, that one day, in the morning, hearing shouting that the accused killed his one year old daughter, he came to the house of the accused and found the deceased/child lying in the courtyard with injuries. He also stated to have found the accused kept tied with rope in his house. He further stated that the police seized a "dao" vide seizure list (Ext. 1) in his presence.

6. According to PW-2, the informant Manirang Terang, the villagers informed him over phone, that the accused had killed his one year old daughter. Having received the information he came to the house of the accused and found the deceased lying in the courtyard. He also found that the accused was kept tied with rope in his house. He informed the police and police also arrived at the place of occurrence and seized one "dao" from the place of occurrence vide seizure list (Ext. -1). He also proved the FIR (Ext.-2) lodged by him.

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7. Ganesh Bhumij, a co-villager was examined as PW-3. According to him, hearing alarm raised by the wife of the accused, he along with other villagers came to the house of the accused and found the body of the deceased lying in the courtyard with cut injuries on the neck. He further stated that the wife of the accused and other members of her family informed that the accused had cut the baby. They also stated, that after cutting the baby, the accused proceeded towards the paddy field. Thereafter, the villagers apprehended the accused with a "dao" and brought him to his house. He also stated that on being asked, the accused told that he cut his daughter, but did not know as to why he had killed her. This witness also stated that the police seized the "dao" vide seizure list (Ext.-1) in his presence.

8. PW-5, Durga Mardi deposed that upon hearing commotion in the house of the accused, he went there and found the one year old daughter of the accused lying dead in the courtyard. According to him, upon his arrival at the place of occurrence, the wife of the accused (PW-8) told that her husband had killed the one year old daughter by hacking her with a "dao". When they made a search for the accused, he came to know, that the accused was sitting in the cultivation field. Accordingly, he and Ganesh Bhumij (PW-3) went to the field and brought him to his house and kept him tied there. He also stated that the accused confessed before him, that he had killed his daughter by hacking her with a "dao". During cross-examination, it was elicited that his house was situated at a distance of 100 metres from the place of occurrence.

9. The Dr. Latibur Rahman (PW-4), who conducted the autopsy of the deceased found "a deep cut injury on the left side of the neck" 4 x 4 cm in size. According to the doctor, the death was due to "shock and haerrmorrage, as a result of the injuries sustained". In cross- examination of the doctor, it was elicited that the injury was caused by sharp object.

10. PW-8 is the wife of the accused and mother of the deceased. She deposed, that at about 4 PM on the previous day, the accused was possessed by the spirit of Goddess "Kali" and he tried to cut her (PW-8) with a "dao". She got frightened and had fled away. Having failed to cut her, the accused killed the child by hacking on her neck and had drank the blood coming out of the injury. After 2 hours of the incident, she returned home and saw the body of the deceased. She further stated that some people from Karbi community, who had witnessed the incident, told her that the accused had cut the neck of the deceased. It is also Page No.# 4/10

discernible from the unchallenged testimony of the PW-8 that she left the house on the day of occurrence and came back after two hours of the occurrence. The testimony of the PW-8 , that accused attempted to kill her and she had fled from the house out of fear and thereafter the child was killed remained unimpeached, inasmuch as, during cross-examination, it was, rather, confirmed, that the accused tried to kill the PW-8. She however, admitted in cross- examination, that she did not see the accused committing the murder.

11. PW-6 was the investigating officer, who testified that upon receiving the FIR(Ext.2), registered the case and took up the investigation himself. He also stated that after registering the case, he visited the place of occurrence and found the accused being kept tied by the public at the place of occurrence. He also stated to have seized a "dao" on being shown by the accused in presence of the witnesses. He further stated that the accused confessed before him that he had killed his one year old daughter and therefore, he made a prayer before the Magistrate for recording his confessional statement and learned Magistrate recorded the confession of the accused. He further stated that after completing the investigation and collecting all the documents, including the post mortem report, submitted the charge sheet.

12. PW-7 was the Magistrate, who recorded the confessional statement of the accused, deposed, that on 26-11-2014, the Additional Deputy Commissioner asked him to record the confessional statement of the accused Krishna Kalindi vide the order proved as Ext.-7. He also stated that upon production of the accused before him with the record, he explained to the accused, that he was not bound to make confession and that if he makes any confession, the same shall be used against him as evidence. He also stated that the accused was given 1 hour time for reflection. After the reflection of 1 hour, when the accused was brought before him, the accused expressed his willingness to make confession. Upon his desire to make confession he again explained the consequences of confession and having been satisfied, that the accused was ready to make confession voluntarily, he recorded the confession of the accused, which was proved as Ext.-10. During cross-examination, a suggestion was put to the Magistrate, that the accused did not understand the language of the confession in which the confessional statement was explained to him, which was denied by him (PW-7).

13. Taking note of the above evidence, learned trial court convicted the appellant u/s 302 Page No.# 5/10

IPC and awarded sentence as indicated above.

14. Assailing the judgment impugned, learned Amicus Curiae submits, that there was no eye witness to the occurrence and the conviction of the appellant was recorded solely on the basis of extra-judicial confession. Extra-judicial confession is a weak piece of evidence and conviction could not be recorded on the sole basis of extra-judicial confession without any other independent evidence and as such, the conviction and sentence of the appellant is not sustainable submits, Ms. Sarma.

15. Supporting the impugned judgment, learned Additional Public Prosecutor Mr. M. Phukan submits, that though, the judicial confession was discarded by the learned trial court, there was no sound reason to discard the judicial confession, inasmuch as, the Magistrate (PW-7), who recorded the confession, clearly deposed, that upon being satisfied about the voluntariness, he recorded the confession and there was no cross-examination from the side of the defence to show that the confession was involuntary. Mr. Phukan further submits that besides the judicial confession, there were unchallenged testimony of two witnesses, as to extra-judicial confession and other circumstantial evidence, which have adequately proved the charge against the appellant.

16. We have considered the submission made by the learned counsel for both the sides and also meticulously scrutinized the evidence and materials brought on record.

17. Upon scrutiny of the oral testimony, we find that there was no eye witness of the occurrence. However, the learned trial court primarily relied on the extra-judicial confession made by the accused before PW-3 and PW-5. The PW-3 has deposed that upon his arrival at the place of occurrence, the wife of the accused and other members of his family told him, that the accused cut the baby to death and thereafter went towards the paddy field. Accordingly, PW-3 he along with other villagers apprehended the accused and brought him to his house. He also stated that on being asked by him, the accused confessed, that he cut his daughter. According to him, police also seized a "dao" in his presence. The oral testimony of this witness as to the dying declaration and that accused was found in the paddy field after the occurrence and he was brought by the villagers to his house, remained unchallenged and unimpeached.

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18. PW-5 also stated that upon arrival at the place of occurrence, he found the one year old daughter of the accused lying dead in the courtyard. He also stated to have seen the cut injury on the neck of the deceased. According to PW-5, the wife of the accused informed him that her husband, Krishna Kalindi had killed their one year old daughter by hacking with a "dao". He also stated that upon search, he came to know, that the accused was sitting in the cultivation field near his house and accordingly, he along with PW-3 went to the field, where the accused was sitting and they brought him back home and kept him confined. This witness also stated that the accused had killed his daughter by hacking her with a "dao". Though PW- 5 was subjected to cross-examination, his testimony as to the oral confession made by the accused before him and that the accused was found in the field after the occurrence remained unchallenged.

19. What therefore crystallizes from the oral testimony of PW-3 & PW-5 is that these two witnesses have categorically deposed regarding the extra-judicial confession made by the accused before them and the testimony of both these witnesses as to extra-judicial confession remained unimpeached. Both the PW-3 and PW-5 are independent witness and we find absolutely no material on record to attribute any motive to them for falsely implicating the accused. We also do not find any material on record to suggest even remotely that the extra-judicial confession made by the appellant before the PW-3 and PW-5 was involuntary or actuated by any inducement, threat or promise. The medical evidence that the injury was caused by sharp weapon as well as the testimony of the ocular witnesses, that the deceased sustained cut injury on the neck also lent support to the confessional statement that the injury was caused by hacking with a "dao". Therefore, we find no reason to doubt the veracity or trustworthiness of the confessional statement. It needs no mention, that in order to be an efficacious proof of guilt, a confession, be it judicial or extra-judicial, must withstand the twin test of voluntariness and trustworthiness. In Sankaria Vs. State of Rajasthan reported in AIR 1970 SC 1248, the Apex Court observed that to base a conviction upon a confessional statement recorded u/s 164 CrPC, the court must apply the double test ; (i) whether confession was perfectly voluntary, (ii) If so, whether it was true and trustworthy.

20. In the present case, a confession of the accused was also recorded by Judicial Magistrate, which has been proved as Ext. -10. However, the learned trial court was reluctant Page No.# 7/10

to act upon the said judicial confession, for the reason that the accused was not given sufficient time for reflection and the procedure prescribed by Section 164 of the CrPC for recording the confession was not complied with. On perusal of the judicial confession proved as Ext.-10, we find that the learned Magistrate while recording the confession granted only 1 hour time for reflection. We also find in the record, that the accused was in police custody for 10 hours before producing him for recording confession. Though law does not provide any inflexible rule or statutory requirement of specific duration of time for reflection, the settled principle is that the accused should be given a reasonable time, so as to enable him to free his mind from the influence of police or any other external influence, inasmuch as, the ultimate object of giving time for reflection is to afford an opportunity to the accused to think over the matter, peacefully, whether to make or not to make confession. Therefore, before recording confessional statement, accused should be given a reasonable time to ponder over the matter and to free his mind from any external influence. Having regard to the fact that the accused was in police custody for about 10 hours, the reflection time of 1 hour given by the learned Magistrate, in our considered view, cannot be considered to be sufficient and reasonable. This apart, as the learned trial court has rightly pointed out, that some vital questions were not put to the accused and the learned Magistrate has also not appended any certificate, recording his satisfaction that confession was voluntarily made and he was sufficiently cautioned as to the consequence of confession, as mandated by Sub-section (4) of Section 164 CrPC. Therefore, there was clear violation of the mandatory provision of Section 164 (4) CrPC on the part of the Judicial Magistrate. In view of all these lapses, the learned trial court was reluctant to act upon the judicial confession proved in the instant case, and excluded the same from consideration. We are also of the view, that the judicial confession recorded in the present case could not form the basis of conviction. Nevertheless, it must be borne in mind, that the procedures for recording confession provided u/s 164 CrPC are meant to provide safeguard against uncalled for conviction on the basis of confession and to ensure that the confession be voluntarily and trustworthy. Though, the judicial confession could not be acted upon to base a conviction, because of the infirmities as indicated, there may not be any difficulty in taking the judicial confession as an additional support to the extra-judicial confession, so far as the truthfulness of the oral/extra-judicial confession is concerned.

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21. Upon consideration of the prosecution evidence in its entirety, as alluded hereinbefore, we have no hesitation in our mind to hold, that extra-judicial confession in the present case successfully withstood both the test, so as to make the extra-judicial confession to be an efficacious proof of guilt.

22. It has been consistently held by the Supreme Court that though, extra-judicial confession is a weak piece of evidence by itself, it can be the basis of conviction as an efficacious proof of guilt if corroborated by other evidence and materials on record. In Sahadeven Vs. State of Tamil, (2012) 6 SCC 403, the Apex Court summarized the principles governing the admissibility of a extra-judicial confession capable of forming the basis of conviction as under :-

"(i) The extra-judicial confession is a weak evidence by itself. It has to be examined by the court with greater care and caution; (ii) It should be made voluntarily and should be truthful ; (iii) it should inspire confidence;

(iv) An extra-judicial confession attains greater credibility and evidentiary value and if it is supported by a chain of cogent circumstances and if further corroborated by other prosecution evidence; (v) For an extra- judicial confession to be the basis of conviction, it should not suffer from any material discrepancies and inherent improbabilities; (vi) such statement essentially has to be proved like any other fact and in accordance with law."

23. In Kulinder Singh Vs. State of Haryana AIR 2011 SC 177 equivalent citation (2011) 5 SCC 258, the court observed that the extra-judicial confession made to an independent witness cannot be said to be bias or inimical towards the accused and no motive can be attributed towards him, it can be accepted by the court.

24. In Kumar Vs. State of Tamil Nadu reported in (2013) 12 SCC 699, the Apex Court held that when extra-judicial confession made by the accused is within the parameter and it withstand the test of reasonableness and credibility, such confessional statement along with other circumstantial evidence can be relied upon for basing conviction.

25. In Sansar Chand Vs. State of Rajasthan (2010) 10 SCC 604, the Apex Court held that Page No.# 9/10

conviction can be sustained on voluntary extra-judicial confession, if it is corroborated by the material on record and is not under threat, inducement and promise, as contemplated u/s 24 of the Evidence Act.

26. The PW-3 and PW-5 stated that they were told by the members of the family of the accused, that the accused had gone to the paddy field after commission of the offence and accordingly PW-3 & PW-5 along with other villagers went to the field and found the accused there. The medical evidence of PW-4 to the effect that injury on the neck of the deceased was caused by a sharp object is found to be in harmony with the extra-judicial confession that the accused inflicted the injury by "dao" a sharp cutting weapon. It was in the evidence of PW-8, that on the previous evening, the accused was possessed by the spirit of Goddess "Kali" and he tried to cut her with a "dao" and out of fear she left the house. She also stated in her evidence that about 2 hours after the incident, when she reached home, she had seen the body of the deceased. Thus, evidently when the PW-8 was not available in the house and the accused, being the father, was with the small child in the house, obviously he owed the explanation as to how the one year old child was killed in the house. The oral testimony of PW-3 and PW-5, that after the occurrence, the accused had kept him away from the place of occurrence and was sitting in the paddy field, wherefrom he was brought back home, demonstrates the conduct of the appellant, which is obviously a relevant circumstance u/s 8 of the Evidence Act. Thus, all these circumstances, viz., the conduct of the accused that he left the house after committing the offence and was sitting in the paddy field from where he was brought home by the villagers, the nature of injury and the weapon used as well as the medical evidence supporting the confessional statement that injury was inflicted by a sharp weapon ("dao"), the oral testimony of PW-8 that on the previous evening, the accused tried to kill her, being under the influence of Goddess "Kali" as well as absence of any explanation on the part of the accused, as to how his one year child was killed, in view of the fact that he was with the victim, inasmuch as, evidence to the effect that the mother of the child (PW-8) left the house and she came back after two hours of the occurrence, in our considered opinion, overwhelmingly supported the extra-judicial confession, which is found to be true and voluntary. Situated thus, we are of the considered opinion, that the extra-judicial confession corroborated by the overwhelming circumstantial evidence as indicated above, Page No.# 10/10

leaves no room for doubt that it was none, but the appellant, who killed his one year old child. Therefore, we find no reason to differ with the conclusion arrived at by the learned trial court for convicting the appellant by the impugned judgment. Accordingly, we upheld the judgment of the learned trial court and confirmed the conviction and sentence of the appellant. Resultantly the appeal stands dismissed.

27. Send back the LCR.

28. Before parting with the record, we appreciate the assistance rendered by Ms. Bijita Sarma, learned Amicus Curiae and hereby provide that she will be paid Rs. 7,500/- as her professional fee. Upon production of a copy of this judgment, the Gauhati High Court Legal Services Committee, Guwahati shall pay the said fee to the learned Amicus Curiae, Ms. Bijita Sarma.

                                JUDGE                                 JUDGE




Comparing Assistant