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Ganpatbhai Manjibhai Patel vs The State Of Gujarat
2025 Latest Caselaw 5363 Guj

Citation : 2025 Latest Caselaw 5363 Guj
Judgement Date : 26 August, 2025

Gujarat High Court

Ganpatbhai Manjibhai Patel vs The State Of Gujarat on 26 August, 2025

Author: Gita Gopi
Bench: Gita Gopi
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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                          R/CRIMINAL APPEAL NO. 1638 of 2004
                                                         With
                                    R/CRIMINAL REVISION APPLICATION NO. 814 of 2004

                      FOR APPROVAL AND SIGNATURE:

                      HONOURABLE MS. JUSTICE GITA GOPI
                      ==========================================================

                                   Approved for Reporting                        Yes
                                                                                  No
                                                                                  √
                      ==========================================================
                                            GANPATBHAI MANJIBHAI PATEL
                                                         Versus
                                               THE STATE OF GUJARAT
                      ==========================================================
                      Appearance in Criminal Appeal No.1638 of 2004:
                      MR PT JASANI for the Appellant(s) No. 1
                      MR ROHANKUMAR RAVAL APP for the Respondent(s) No. 1
                      Appearance in Criminal Revision Application No.814 of 2004:
                      MR KULDIP ACHARYA ADVOCATE for MR MRUGEN KPUROHIT for the
                      Appellant(s) No. 1
                      MR ROHANKUMAR RAVAL APP for the Respondent(s) No. 1
                      MR P.T. JASANI for the Respondent(s) No.2, 3
                      ==========================================================
                        CORAM:HONOURABLE MS. JUSTICE GITA GOPI
                                                   Date : 26/08/2025
                                                  ORAL JUDGMENT

1. The appellant in Criminal Appeal No.1638 of

2004, as accused No.1 was convicted by an order

dated 13.08.2004 by learned Sessions Judge 4th

Fast Track Court, Morbi in Sessions Case No.9 of

1999. The appellant came to be convicted under

Section 323 of the Indian Penal Code (for short

"IPC") for six months rigorous imprisonment and

fine of Rs.500/- with default stipulation of

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fifteen days rigorous imprisonment and one month

rigorous imprisonment for the offence under

Section 135 of the Bombay Police Act (for short

"B.P. Act") with fine of Rs.100/- and in default

of payment of fine further ten days rigorous

imprisonment. Aggrieved by the order of

conviction and sentence, the present appeal has

been filed.

2. The trial was against the present appellant

and his wife under Sections 307, 323, 324 and 114

of IPC and Section 135 of the B.P. Act. The

Sessions Judge acquitted accused No.2 from all

the charges.

3. The facts of the case, which led to filing

of the charge-sheet against the accused can be

briefly stated as under:

3.1 Manharbhai Maujibhai Patel resident of

village Vejalpur during his treatment at Morbi

Hospital filed a complaint on 08.10.1998

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alleging that both the accused had beaten him on

08.10.1998 at about 19.00 p.m. to 19.30 p.m at

the outskirt of his village, while he and his

friend Kantilal Karsanbhai Patel were both

sitting on an Otta. At that time, Ganpat Manji

Patel and his wife Gauriben Ganpat Patel suddenly

came there, Ganpat Manji was having an iron pipe

and he gave a blow with the iron pipe on right

hand, complainant sustained injury near the wrist

and second blow was on the back and the third

blow was on the right leg. Thereafter, Gauriben

took the iron pipe from the hands of Ganpatbhai

and gave one blow on the frontal part of head of

the complainant. Since the complainant started

bleeding, both the accused left the place. As he

was bleeding, he went home and informed his

father and mother. The cause of the beating, the

complainant stated, was that he was having

relation with the daughter of the accused.

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3.2 The complainant was taken on a motorcycle by

Patel Babubhai Kada of the village at Khakhrechi

dispensary and after taking the treatment he was

taken to Government Hospital in Ambulance, where

he was admitted.

3.3 The complaint was filed alleging that Ganpat

Manji and his wife Gauri because of the reason of

their daughter had intention to kill the

complainant, therefore, with iron pipe had beaten

him on hand, leg, shoulder and head causing

injuries.

4. The offence was registered at Morbi City

Police Station and thereafter transferred to

Malia-Miyana Police Station registered as C.R.

No.94/98 for the investigation. As per the record

Criminal Case No.231/98 was registered by JMFC,

First Class. Since the offence under Section 307

IPC was exclusively triable by the court of

sessions, the same was committed to Sessions

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Court, Morbi, where was registered as Sessions

Case No.9 of 1999.

5. Criminal Revision Application No.814 of 2004

was filed by de facto complainant - Manharbhai

Maujibhai Patel under Section 397 read with

Section 401 of the Code of Criminal Procedure,

1973 (for short 'Cr.P.C.') making a prayer to

quash the acquittal of accused-Gauriben W/o.

Ganpatbhai Manjibhai Patel, and to held both the

accused guilty under the charge of Section 307

IPC or alternatively under Section 326 or 325,

and to suitably punish the accused as per the

provisions of law.

6. Learned advocate Mr. P.T. Jasani for the

respondent - accused in the revision petition

raised a preliminary objection regarding the

maintainability of the revision petition under

Section 397 Cr.P.C., stating that the complainant

as a victim would have no jurisdiction to file

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revision petition, as at the relevant time in the

year 2004, there was no such provision in Cr.P.C.

and for the very first time under Section 372

Cr.P.C. by way of proviso with effect from

31.12.2009, the victim was granted the right to

prefer an appeal against order of acquittal or

against conviction for a lesser offence. Thus,

submitted that the revision application would not

be maintainable.

7. Countering the arguments, learned advocate

Mr. Kuldip Acharya for learned advocate Mr.

Mrugen K.Purohit, relying upon the judgment of

(i) Joseph Stephen And Others Vs. Santhanasamy

And Others, [(2022) 13 SCC 115] (ii) Krishnan And

Another Vs. Krishnaveni And Another, [(1997) 4

SCC 241] (iii) Rajathi Vs. C.Ganesan [(1999) 6

SCC 326], vehemently contended that the

provisions under section 397 Cr.P.C. on the plain

reading permits the High Court to examine the

correctness, legality or propriety of any

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finding, sentence or order recorded or passed,

and even as to the regularity of any proceedings

of the court of original jurisdiction.

7.1 Learned advocate Mr. Acharya further stated

that if the Court comes to the conclusion that

only appeal lies, then under sub-section (5) of

Section 401 Cr.P.C., the same could be converted

as a petition of appeal and deal with the same

accordingly.

7.2 Relying on the judgment of Joseph Stephen

(supra), Mr. Acharya submitted that if the Court

after giving its own findings on the acquittal of

the accused, and setting aside the order of

acquittal, may remit the matter back to the Trial

Court, thus contended that the present matter

requires retrial for the limited aspect in

connection to the prayer made before this Court.

7.3 Learned advocate Mr. Acharya submitted that

in Joseph Stephen (supra) case, the amended

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provision of Section 372 Cr.P.C. has been

referred and the Hon'ble Supreme Court has laid

down the procedure to be adopted after exercising

the power under sub-section (5) of Section 401

Cr.P.C.

7.4 In the case of Joseph Stephen (supra), the

Hon'ble Supreme Court has taken into

consideration the judgment of Mallikarjun

Kodagali Vs. State of Karnataka [(2019) 1 SCC

(Cri.) 801], and ultimately has laid down in

paragraph Nos.14 and 15 as under:

"14. Now so far as the power to be exercised by the High Court under sub-

section (5) of Section 401 CrPC, namely, the High Court may treat the application for revision as petition of appeal and deal with the same accordingly is concerned, firstly the High Court has to pass a judicial order to treat the application for revision as petition of appeal. The High Court has to pass a judicial order because sub-section (5) of Section 401 Cr.P.C.

                                      provides           that       if    the       High      Court       is





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                                      satisfied              that               such         revision
                                      application                was      made          under          the
                                      erroneous         belief         that      no     appeal       lies

thereto and that it is necessary in the interests of justice so to do. While treating with the application for revision as petition of appeal and deal with the same accordingly, the High Court has to record the satisfaction as provided under sub-section (5) of Section 401 Cr.P.C. Therefore, where under the Cr.P.C. an appeal lies, but an application for revision has been made to the High Court by any person, the High Court has jurisdiction to treat the application for revision as a petition of appeal and deal with the same accordingly as per sub-section (5) of Section 401 Cr.P.C., however, subject to the High Court being satisfied that such an application was made under the erroneous belief that no appeal lies thereto and that it is necessary in the interests of justice so to do and for that purpose the High Court has to pass a judicial order, may be a formal order, to treat the application for revision as a petition of appeal and deal with the same accordingly.

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15. Now the next question is what order should be passed in a case like the present. This Court may either set aside the impugned judgment and order passed by the High Court setting aside the acquittal and convicting the accused so as to enable the High Court to remit the matter to the first appellate Court to rehear the appeal after considering the findings recorded by it or to remit the matter to the High Court to treat the revision application as a petition of appeal against the order of acquittal, which otherwise is permissible under sub- section (5) to Section 401 Cr.P.C. As observed hereinabove, as such, while exercising the powers under sub-section (5) to Section 401 Cr.P.C. to treat the revision application as a petition of appeal, the High Court is required to pass a judicial order. However, considering the fact that even otherwise being victims they are having the statutory right of appeal as per proviso to Section 401 Cr.P.C., we deem it fit and proper to remit the matter to the High Court to treat the revision applications as petition of appeals under Section 372 Cr.P.C. and to decide the same in accordance with law and on their own merits. The same would be in

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the interests of all, namely, the victims as well as the accused, as the appellate Court would have a wider scope and jurisdiction as an appellate Court, rather than the revisional court."

8. In context to the observation of the Hon'ble

Supreme Court in the referred judgment, the first

aspect, which requires to be examined under the

revisional power of the High Court, and which

becomes necessary to be noted prior to

undertaking the exercise under sub-section (5) of

Section 401 Cr.P.C., where the very section under

sub-sections (3) and (4) curtail the revisional

power of the High Court in the following terms:

(3) Nothing in this section shall be deemed to authorise a High Court to convert a finding of acquittal into one of conviction.


                                       (4)    Where      under        this       Code     an     appeal
                                       lies     and      no      appeal          is    brought,         no

proceeding by way of revision shall be entertained at the instance of the party who could have appealed.

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9. Sub-section (3) of Section 401 Cr.P.C. does

not authorise the High Court to convert a finding

of acquittal into one of conviction under

revisional jurisdiction . Sub-section (3) makes

it clear that no deeming provision can be invoked

putting it into clarificatory form, that nothing

in Section 401 Cr.P.C. shall be deemed to

authorise High Court, to convert a finding of

acquittal into one of conviction under the

revisional power. Sub-section (4) further

clarifies that when appeal lies and no appeal is

brought then the revision petition shall not be

entertained at the instance of the parties, who

could have appealed.

10. Section 378 (3) Cr.P.C. makes a provision

for filing an appeal in case of acquittal with

the leave of the High Court. In Mallikarjun

Kodagali (Supra) case, in Paragraph Nos.87, 88,

89, 90 and 95, the Hon'ble Supreme Court held as

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under:

"87. At this stage, it would also be pertinent to mention that under Section 378 CrPC an appeal against the order of acquittal passed by a Magistrate in respect of cognizable and non-bailable offences lies to the Sessions Court and no leave to appeal is required. From the Court of Magistrate it is only appeals in respect of offences which are non-cognizable and bailable i.e. less serious offences which would lie to the High Court. In such cases, leave to appeal is a prerequisite. This was done with a view to ensure that the persons who had faced trial for relatively lesser offences should not have to bear the expenses of an appeal in the High Court. The other appeals which lie to the High Court are appeals from the Court of Sessions. These are serious criminal matters and relate to much graver offences. Here the concept of leave to appeal was probably introduced because these cases are decided by relatively Senior Judges i.e. Sessions Judges. The legislature felt that in such cases also the appeals against acquittals must be scrutinised with greater care.

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88. As pointed out above, even a complainant when he files an appeal against an order of acquittal in a case instituted upon a complaint is required to obtain special leave to appeal. It is true that the proviso to Section 372 CrPC does not indicate that a victim while filing an appeal in the High Court must file a petition for leave to appeal before his appeal can be entertained.

89. I am of the considered view that though the proviso to Section 372 CrPC does give a right to the victim to file an appeal, this proviso cannot be read in isolation. It has to be given a meaning which fulfils the intention of the legislature. The proviso to Section 372 CrPC does not lay down the procedure as to how, in what manner, and within which time the appeal has to be filed. An appeal, being a creature of the statute, it is also necessary to prescribe the limitation and procedure for filing the appeal.

90. Adverting to sub-section (4) of Section 378 CrPC, if an order of acquittal is passed on a case instituted upon a complaint then the High Court before entertaining an

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appeal by the complainant must grant special leave to appeal. The expression "special leave to appeal" has no different meaning than the expression "leave to appeal" and it appears to me that the word "special" has been added only to distinguish "leave to appeal"

sought by the complainant from the "leave to appeal" sought by the State. Thus, in a complaint case where the complainant has set the wheels of the Court in motion even if the complainant files the appeal he must obtain special leave to appeal. This again gives rise to an interesting question--Can the victim be placed on a higher pedestal than the complainant? More often than not, the victim and the complainant are likely to be one and the same person.

95. The right of the victim to file an appeal is not taken away or in any manner weakened only because he has to seek leave to appeal. If Sections 378(3), 378(4) and 372 CrPC are read together, it is clear that the victim is also required to apply for leave to appeal before his appeal can be entertained."

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11. The conspectus of the view expressed in

Joseph (supra) and Malikarjun (supra) case,

clarifies that Section 378(3) and (4) Cr.P.C.

would permit the victim to file an appeal with

the leave of the Court. On reading section

378(3), 378(4) and 372 Cr.P.C. together it would

become clear that victim is also required to pray

for leave to appeal before his appeal can be

entertained.

11.1 Here, the provision of sub-section (3) and

sub-section (4)of section378 was available to the

revisionist at the time of filing the revision

application. The expression 'No appeal' in sub-

section (3) was replaced by words "No appeal to

the High Court" with effect from 23.06.2006. The

present revision application is filed in the year

2004. The revisionist had the opportunity to move

the High Court by filing an appeal against the

acquittal under leave to appeal, thereafter too,

no such prayer has been made to get the revision

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application converted into an appeal, with a

prayer for leave to file appeal.

12. The revision petition under section 397 read

with the power of High Court under section 401

clearly restricts under sub-section (3) of

Section 401 Cr.P.C., the High Court to convert a

finding of acquittal into one of conviction under

the revisional jurisdiction. Hence, in view of

the matter, to the provision of law, the revision

application No.814 of 2004 of the original

complainant stands rejected.

13. Strangely and equally, important it is to

note, that accused had originally filed Criminal

Revision Application No.681 of 2004 under Section

397 of Cr.P.C. 1973, challenging the judgment and

order dated 13.08.2004 passed in Session Case

No.9 of 1999 by Joint District Judge and

Additional Sessions Judge, 4th Fast Track Court,

Morbi to quash and set aside the judgment. On

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05.10.2004, the following order was passed:

"Learned advocate Mr. P.T. Jasani seeks permission to convert this Revision into Criminal Appeal. Permission granted as Appeal would lie to this Court under Section 374(2) of the Criminal Procedure Code against the judgment and order impugned in this appeal. Office is directed to register this Criminal Revision Application as Criminal Appeal."

13.1 So by the order on 05-10-2004 the revision

application was permitted to be registered as

Criminal Appeal. Hence the present Appeal.

14. Learned advocate Mr. Jasani raising

contention, as ground of appeal submitted that

the impugned judgment and order of conviction is

contrary to law and evidence on record. The story

of the prosecution is not at all supported by the

prosecution witnesses and that it is highly risky

to place reliance on the complainant's evidence

alone, since his evidence is not at all reliable

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and credible.

15. Mr. Jasani referring to the testimony of

the witnesses contended that witness No.8 -

Altafbhai has not supported the recovery of the

muddamal pipe from accused No.1. The prosecution

story of accused No.1 continuously giving iron

pipe blows and suddenly accused No.2, the wife,

taking the iron pipe from the hands of the

husband and giving a serious blow on the frontal

portion of the head of the complainant, is

completely false and fabricated story, which is

only got up to falsely involve accused in the

alleged crime.

16. Mr. Jasani submitted that the person, who

was sitting along with the complainant, Kantibhai

Karsanbhai has not supported the case of the

complainant, where as per the prosecution case

witness Kantibhai Karasanbhai is the person who

had taken the complainant for treatment, though

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he was eye witness to the incident, he has not

supported the case of the prosecution, rather he

stated that the injuries which the complainant

sustained was because of the women of the

village, who were washing clothes at the well and

they had to run away from the place and during

that process complainant had fallen down on the

scrap of stones and woods, while he got slipped.

17. Advocate Mr. Jasani further submitted that

the evidence of the complainant does not get

support from his own complaint, the injuries does

not corroborate. Mr. Jasani thus, stated that the

evidence of the complainant cannot be believed

without support from the independent witness, and

contents that the conviction under Section 323

against accused No.1 is erroneous and not

consistent with the evidence on record.

18. Mr. Jasani submitted that the reliance on

the evidence of the complainant would require

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corroboration from independent person and in

absence of any corroboration, the evidence of the

complainant is to be considered doubtful and dis-

believable. Mr. Jasani submitted that the

complainant's say was found doubtful by the

learned trial Court Judge and on the same

evidence, accused No.2 was acquitted while

accused No.1 came to be convicted, which Mr.

Jasani submitted is bad in law. The evidence of

the Doctor also does not find corroboration to

the ocular evidence of the complainant. Mr.

Jasani submitted that the character of the

complainant is also required to be observed,

while he had shown his false motive to file false

complaint by raising false facts.

19. Learned advocate Mr. Acharya for the de-

facto complainant was permitted to raise the

grounds to assist the Public Prosecutor in

Criminal Appeal No.1638 of 2004.

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20. Learned APP Mr. Rohan Raval assisted by Mr.

Kuldip Acharya has relied on the judgments of (i)

State of Madhya Pradesh Vs. Harjeet Singh And

Another [(2019) 20 SCC 524] (ii) Hari Mohan

Mandal Vs. State of Jharkhand [(2004) 12 SCC

220], to submit that the bodily injury is not

required to be proved. Attempt to murder is the

only requirement for the purpose of conviction

under Section 307 IPC. Mr. Raval learned APP

submitted that the intention to commit murder and

the act done by the accused is the only burden on

the prosecution to prove that the accused had

attempted to commit murder of the prosecution

witness. Mr. Raval submitted that the evidence of

complainant as a victim was appreciated along

with the evidence of other witnesses by the

learned Judge to consider the injury inflicted by

the appellant to sustain conviction under Section

323 of the IPC. Thus, submitted that the appeal

is required to be dismissed and the order of

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conviction and sentence to be upheld.

21. On hearing the arguments of learned

advocates from both the sides, perused the

record.

22. The injured complainant P.W.7 - Manharbhai

Maujibhai Loriya was having a business of salt

and was resident of village Vejalpur. As per his

testimony on 08.10.1998, he along with Kantilal

Karsanbhai at about 7.00 to 7.30 evening were

sitting on the shore of the lake, at that time,

accused Ganpat Manji and Gauriben came there.

According to the witness, Ganpatbhai was having

an iron pipe in his hand, who came near him and

gave him a blow with the iron pipe on the right

hand wrist, another blow was given on the back

and third blow at the right leg. The witness

stated that thereafter, wife of Ganpatbhai took

the pipe from his hand and gave him a blow on the

frontal area of his head. Blood started oozing

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out of the head. Both the accused left the place

and he went to his house, where he informed his

father and mother about the incident.

22.1 The injury, which the witness P.W.7 refers

of iron pipe on the head is attributed to the

wife Gauriben. The learned Trial Court Judge has

acquitted Gauriben by giving benefit of doubt.

The cause for the incident stated by the injured

witness was that he was in relation with the

daughter of accused-Ganpatbhai and therefore, he

was beaten.

22.2 The injured was taken to Khakherchi

dispensary by Babubhai Kala of his village on

motorcycle. From there, in Government Ambulance,

he was taken to Morbi Hospital, where the

treatment continued for six days.

23. P.W.5 - Doctor Dipakkumar Virjibhai

Bavarbha, Medical Officer of P.H.C. Center of

Khakherchi village on 08.10.1998, saw the injured

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witness Manharbhai Maujibhai at about 10.30

night. In the history before Doctor Dipakkumar,

the injured witness stated that between 7.00 to

7.30, he got injured by assault. The doctor

referred to the injuries, as referred

hereinbelow:

1. CLW over Scalp (illegible) frontal region

size 3 cm x 0.5 cm x muscle deep.

2. Contusion (illegible) (illegible) over (it)

(illegible) region (illegible) size 9 cm x 1

cm apart.

3. Swelling over Rt. Leg (illegible) medial side

9 cm x 7 cm size (illegible) (illegible).

4. Contusion over part surface of it. Knee joint

3 cm x 1 (illegible) (illegible).

23.1 The doctor in the deposition stated that

the injuries were not serious and if there was no

other complications, then within two weeks the

injuries could be healed. The injury was

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sustained by hard and blunt substance. The doctor

was of an opinion that the injury could occur

with the muddamal pipe.

23.2 The evidence of the doctor was confronted

by way of cross-examination, whereby the doctor

stated that, before him injured Manharbhai had

not given the history of the place, where he

sustained injury, and Doctor too had not inquired

about it and stated that if a person walks very

speedily on the road and falls on stones and

woods, then such type of injuries, as suffered by

Manharbhai could occur.

24. P.W.7 - injured witness Manharbhai had given

his compliant at the hospital at Morbi before the

Police. In the cross-examination the defence had

tried to dislodge his character, where it came on

record, that there were two complaints against

complainant; one was of kidnapping his wife

Susmita, which was filed by her father and

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another complaint was of quarrel, which was still

pending at Maliya Court.

24.1 In the cross-examination further complainant

affirmed that the incident had occurred at the

time of sun set. He also affirmed that there were

village women on the lake, who were filling water

from the lake and on the bank of the lake there

were people passing by. He also stated that

beside the lake there was a temple of Hanumanji

and village people were coming there for worship

in the evening time. There was also a well,

beside the lake, but he denied the suggestion

that the well was not unattended and village

people were using water to wash clothes. He also

stated that it was time for "Aarti" in the

temple. He further stated that village people

were bringing their cattle to the lake.

25. Complainant denied the suggestion of not

having any relation with the accused Ganpatbhai's

daughter. He denied the suggestion that at the

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time of incident his sister was counselor at

Morbi Nagarpalika and denied the suggestion that

since he was having business in coal, he had

influence with the police.

26. The defence was raised that since he was

sitting on the shore of lake at that time, he had

harassed the village women and therefore, those

women ran after him and he fell on stones and

woods and thereafter, fell from the slope,

therefore, sustained injuries and out of utter

safety, so that the village women would not file

complaint, he had filed a false complaint against

the appellant - Ganpatbhai and his wife. He also

stated that when he sustained injury he had not

made any outcry, and that Kantibhai had fled away

from the place because of dispute.

27. P.W.1 - Babubhai Raghavji Patel was examined

as panch for the place of offence. He had not

supported the prosecution case and was declared

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hostile. He stated that he had not shown any

place of incident nor police had seized any

articles in his presence. He denied of collecting

blood stain soil near the Hanumanji Temple at the

bank of lake of Vejalpur village.

27.1 Bharatbhai Kantilal Joshi (P.W.2) was

examined as a panch for recovery of the old iron

pipe. He too had denied of any production on

13.10.1998 at Maliya Police Station by accused

Ganpat Manji. He also denied the description and

the size recorded in the panchnama. Witness was

shown the muddamal pipe during the trial. He

denied of the same being seized in his presence.

Even, Altafbhai Kadarbhai the panch (P.W.8) had

denied of any production of iron pipe by the

accused on 13.10.1998.

27.2 Ajitbhai Narbhebhai (P.W.3) is the panch of

recovery of clothes of injured Manhar Mauji Patel

at the hospital. The panchnama of his clothes was

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denied by the witness. He was declared hostile.

Even after the cross-examination by the Public

Prosecutor, he denied of any such clothes seized

of injured Manhar Mauji at Hospital and denied of

any panchnama drawn of his physical condition.

27.3 P.W.9-Maheshkumar Natvarlal Vyas denied the

arrest of accused Gauriben on 14.10.1998 in

presence of the panch.

28. P.W.6 - Dr. Sukhdev Kunvardas Ramavat

medically examined the witness on 09.10.1998 at

Morbi Government Hospital during the night hours.

According to the witness, Manharbhai Patel had

come with a written note Exh.16, from Khakhrechi

P.H. Center. The O.P.D. case papers of the

injured Manharbhai was produced at Exh.17.

Patient was discharged on 12.10.1998. The doctor

produced the indoor case paper as well as X-ray

at Exh.18. As per the doctor, the injuries were

(i) one stitch on the frontal region of head,

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(ii) Bruise reddish blue 9 c.m. x 1.1 c.m. on

scapular region over back (iii) swelling on the

left posterior medial surface of right leg (iv)

bruise (reddish blue) 3 c.m. x 1 c.m. on left leg

on posterior surface of knee joint. The doctor

(P.W.6) stated that the Injury Nos.(ii) to (iv)

could occur by hard and blunt substance. Such

injuries could be caused with an iron pipe.

Doctor stated that since he had not opened Injury

No.1, he was not in a position to say about the

weapon with which it could be caused. Doctor

further stated that the injury was not grievous,

but was simple and it could be healed within ten

to twelve days without any complication. In the

cross-examination it has come that the doctor has

not examined Injury No.1, who further stated

that, had the situation of the patient been

serious because of the injury, then he would

certainly had written a note in internal

treatment papers. Doctor also stated that Injury

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Nos.2 to 4 could occur, if the person come in

contact with hard substance, like falling on

stone and wood.

29. The injured witness (P.W.7) in his

deposition stated that he was sitting along with

Kantilal Karsanbhai on the shore of lake in the

evening time between 7.00 to 7.30 on 08.10.1998.

29.1 Witness - Kantilal Karsanhbai was examined

as P.W.10 at Exh.24. He is a contractor by

profession. He admitted that he along with

Manharbhai were sitting on the shore of lake near

the well in the evening. He had not seen anyone

beating Manharbhai with pipe. He had heard hue

and cry and since it was dark at night, he could

not identify who had beaten him. He stated that

he ran away from the place. He does not know who

had beaten Manharbhai, and for what purpose.

Kantibhai very specifically stated that he has

not seen accused Ganpat Manji Patel and Gauriben

beating Manharbhai with pipe, and no such

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incident had occurred in his presence. The

witness was declared hostile. In the cross-

examination by the Public Prosecutor, the witness

had not supported the prosecution case. In cross-

examination by the defence from the side of the

accused, the witness stated that he was knowing

the daughter of Ganpatbhai, the daughter had no

such love relation with Manharbhai. On

09.10.1998, they were sitting on the shore of the

lake, at that time, women were washing clothes at

the well and at that time, injured Manharbhai

signaled the witness and asked him to run away.

The witness stated, on the shore there were

scraps of stones and woods and Manharbhai got

slipped on it and therefore, he sustained

injuries on his body.

29.2 Witness Kantilal Karsanbhai Patel (P.W.10)

was along with injured Manharbhai. The

complainant-injured did not deny that fact. The

injured complainant had admitted of women of

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village coming at the lake to fill water and had

also admitted that there was frequency of people

on the shore of the lake. People would also come

at the Hanumanji temple in the evening for their

offerings. PW 10-Kantibhai was confronted in the

cross-examination on their sitting there on the

bank of the lake, and since complainant was

teasing the village women, they had made him run

and therefore,complainant had fallen on the

scraps of stones and woods from the slope, which

witness affirmed. This incident had been admitted

by witness Kantilal in the cross-examination,

thus in view of the evidence the defence version,

that complainant was made to run away from the

place by the village women becomes believable.

30. P.W.11 - Vasantpari Nathupari Bawaj is the

panch of the panchnama of place of offence.

Though the witness identified his signature on

panchnama (Mark 11/3), the learned Judge did not

deem fit to exhibit the document in evidence,

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P.W.11 was declared hostile. On 09.10.1998, when

panch witness was coming out of the Hanuman

Temple after offering his prayers, police on the

road had asked him to put signature on seven to

eight papers. He denied of witness Kantilal

Karsan (P.W.10) having showed the place of

offence. P.W.11 said that at the time of signing

he was alone.

30.1 On declaring P.W.11 hostile, learned APP

crossed the witness with panchnama to get

corroboration of the fact that P.W.10 had shown

the place of offence on the shore of the lake

near Hanumanji temple, showing drops of blood and

dried blood scraped for F.S.L. and control sample

being collected. All these facts were denied by

P.W.11.

31. P.W.12 - Kasturben wife of Maujibhai Patel,

mother of complainant, was examined at Exh.28. At

the time of incident the complainant -

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Manharbhai, his son, was staying with her. Her

deposition notes that on the day of incident at

eight in the evening, her husband was at home and

she was preparing for dinner, at that time, she

saw her son covered with blood. Her son did not

speak anything. Her son Rasik called Babubhai and

send Manhar for treatment to Khakhrechi.

31.1 P.W.12 further deposed that after some time

Babubhai came to their village and informed that

Manhar got stitches on his head, and for further

treatment he was taken to Morbi Hospital.

31.2 Next day, when P.W.12 and her husband went

to visit Manhar, and inquired from him about the

incident, Manhar informed that he was beaten,

Ganpat Manji had beaten him, who had beaten him

with iron pipe and his wife Gauriben Manji too

had beaten him on head by taking iron pipe from

the hands of Ganpat Manji.

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31.3 P.W.12 identified accused in the Court. In

cross-examination, witness stated that presently

her son was staying at Morbi. At the time of

incident, Rasikbhai, his wife Lalita and Manhar

were staying together. At the time of incident,

Rasikbhai was thirty five years of age. When her

son Manhar was brought home, they all were

present.

31.4 As per P.W.12 Kantibhai had come to leave

Manhar at home. P.W.12 had asked about the

incident, but Kantibhai did not reply. When she

had asked about the incident to Babubhai, he said

that Manharbhai was beaten.

31.5 P.W.12 denied the fact that against her

son, accused and villagers had filed complaints

in Panchayat and other places. Police had

recorded her statement on the next day, at that

time her son was at Morbi. P.W.12 denied the

suggestion that her son had fallen down in the

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hustle and got hurt and therefore, when he came

home the first time, he did not tell her

anything.

31.6 The deposition of P.W.12 clarifies that

when complainant had come home, he did not inform

of the incident to his mother, when, father as

well as brother Rasik were present there. Father

and brother were not examined.

32. P.W.10 - Kantibhai, the eye witness, too

had not informed them about the incident,

Babubhai is only informing the mother that her

son was beaten, but Babubhai did not tell who had

beaten Manhar.

33. P.W.12 is not an eye witness, while eye

witness Kantibhai (P.W.10) had not informed

anything about the incident, nor Babubhai states

about the assailants. P.W.12 deposition is, what

is informed to her by the complainant, while

father and brother of the complainant, are not

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coming forward to corroborate the say.

34. Bhupatsinh Mansinh Solanki - P.W.13 was

P.S.I. at Malya Miyana Police Station during the

period of 09.10.1998. As he was on leave, the

investigation was handled by P.S.I. Z.A. Thakur,

who drew panchnama of place of offence. P.W.13

identified the signature of P.S.I. Thakur, Mark

11/3, was placed in evidence at Exh.30, who

deposed that P.S.I Thakur also had recorded

statements of witnesses. On P.W.13 taking back

the investigation, he arrested the accused.

P.W.13 stated that accused Ganpat Manji Patel

produced the iron pipe, reading the description,

iron pipe was seized by way of panchnama, and

then accused Ganpat Manji was arrested. P.W.13

deposed that in the same way accused Gauriben

Ganpat Manji was arrested. Both the panchnama

were produced at Exh.31 and 32. The clothes of

injured Manharbhai were seized, the panchnama was

produced identifying the signature of P.S.I.

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Thakur at Exh.33.

35. The notification of prohibition on weapons

was placed at Exh.34. The forwarding note to

F.S.L. and examination of its result,P.W.13

placed on record from Exh.35 to 40. The treatment

certificates were procured and charge sheet was

filed by this witness.

36. In cross-examination, it has came on record

that except arrest panchnama no other work was

done by this witness. He handled the

investigation on 12.10.1998. He had not recorded

the statement of Rasikbhai, nor had recorded the

statements of the neighbours.

37. Scientific Officer report from Regional

Forensic Science Laboratory, Junagadh had given

conclusion of nine parcels and also sends

serologist report. As per the report in parcel-2,

Mark A/1 on sample No.2, there were no signs of

blood the sample were pieces of cement plaster.

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In parcel-7, Mark-D sample-7 no blood was found,

sample-7 was denoted as iron pipe of 93.0 c.m.

length. The sample-7 was shown to be rusted with

stains of dust.

37.1 The report thus, does not find blood on the

iron pipe, nor at the place of offence from where

the pieces of concrete were collected.

38. The conviction of the appellant is under

Section 323 of IPC by the learned Trial Court

Judge relying on the evidence of Dr. Sukhdev

Kunvardas Ramavat and Doctor Dipakkumar Virjibhai

Bavarbha considering the injury as simple

injuries. The learned Trial Court Judge was of

the opinion that the prosecution has failed to

prove the intention to commit murder and in that

circumstances on the evidence found, accused No.1

was found guilty of offence under Section 323 IPC

observing that the prosecution failed to prove

the case under Sections 307 and 324 IPC against

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both the accused. The Trial Court Judge believed

the case under Section 323 IPC only against

accused No.1 - the present appellant.

39. The challenge has been given to such an

observation of the learned Trial Court Judge. The

complainant, as an injured witness cannot be

believed, since the eye witness Kantilal

Karsanbhai Patel (P.W.10), who was along with him

had not supported the complainant. The injured

complainant had alleged that he was beaten by

appellant and his wife, however, wife has been

acquitted by the Trial Court. The recovery of the

iron pipe with the serological report does not

support the case of the complainant. There were

no blood stains found on the iron pipe, nor any

blood was seen at the place of offence. The eye

witness Kantilal Karsanbhai Patel very clearly

states that he has not seen the appellant -

Ganpat Manji, or his wife - Gauriben beating

complainant - Manharbhai with the iron pipe. As

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per eye witness, no such incident had occurred in

his presence. The learned Trial Court Judge has

erred to convict the present appellant, failing

to appreciate this evidence on record which

excludes both the accused from the charge. The

same evidence, which was for the acquitted wife

was available on record for the convicted

appellant.

40. The evidence of the complainant - Manharbhai

becomes doubtful, as he had not immediately

informed about the incident to his mother

(P.W.12), when he was taken by the eye witness

Kantibhai to the house. Even Kantibhai had not

stated about the incident to the mother. The

brother of complainant - Rasikbhai had called

Babubhai and had sent complainant for treatment

at Khakhrechi. Mother (P.W.12) had inquired from

Babubhai about the incident, but he too failed to

give any account of the incident. He could only

inform that Manharbhai was beaten.

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41. P.W.10 - Kantibhai Karsanbhai was sitting

along with the complainant Manharbhai on the

shore of the lake near the well and had stated of

running away from the place and in the cross-

examination had affirmed that women were washing

clothes on the well and at that time injured

complainant - Manharbhai signalled him to run

away, and that the complainant had slipped on the

scrap of stones and woods and sustained injuries

on his body. In absence of corroborative

evidence, the complainant version cannot be

believed, as his testimony is shrouded with

suspicion, since he in his evidence had tried to

malign the character of the daughter of the

accused to express the motive which does not get

proved. He himself is facing the complaint of

kidnapping his wife, which was filed by father-

in-law, and another complaint is of beatings. The

credibility of deposition of the complainant in

that background becomes doubtful, which requires

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a corroboration from an independent person.

Kantilal Karsanbhai (P.W.10) though was along

with him has not supported the complainant's

case. Further, in absence of any positive report

of blood stains on the iron pipe and the place of

incident, it could be said to be conclusively

proved that the appellant had used the iron pipe

to hit the complainant.

42. In view of the above observations and

analysis of the evidence, this Court is of an

opinion that the prosecution had failed to prove

the case against the present appellant too, where

no cogent and reliable evidence was on record to

even convict the appellant under Section 323 of

the IPC. When the testimony remain uncorroborated

and when both the witnesses, the complainant and

eye witness (P.W.10), have two different versions

to say, the prosecution case becomes doubtful.

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43. In the result the appeal is allowed. The

conviction and sentence dated 13.08.2004 passed

by the learned Joint District Judge & Additional

Sessions Judge, 4th Fast Track Court, Morbi in

Sessions Case No.9 of 1999 is set aside. The

appellant is acquitted from all the charges. Bail

bond stands discharged. Record and Proceedings be

sent back to the concerned Trial Court forthwith.

(GITA GOPI,J) Pankaj/1

 
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