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Rony vs State Of Kerala
2025 Latest Caselaw 1460 Ker

Citation : 2025 Latest Caselaw 1460 Ker
Judgement Date : 21 July, 2025

Kerala High Court

Rony vs State Of Kerala on 21 July, 2025

                                                  2025:KER:53906

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN

   MONDAY, THE 21ST DAY OF JULY 2025 / 30TH ASHADHA, 1947

                         CRL.A NO. 909 OF 2008

     AGAINST      THE    ORDER/JUDGMENT   DATED   28.03.2008   IN   SC

NO.354   OF     2007    OF   ADDITIONAL   DISTRICT   COURT   (ADHOC),

ERNAKULAM

APPELLANT/ACCUSED:

              RONY
              S/O JACOB, BALUMMEL VEEDU,
              KANNAMALI DESOM,DESOM, KUMBALANGI VILLAGE.


              BY ADV SHRI.C.ANILKUMAR (KALLESSERIL)

RESPONDENT/COMPLAINANT:

              STATE OF KERALA​
              SUB INSPECTOR OF POLICE, KANNAMALI POLICE,
              STATION - CRIME NO.212/2006 OF KANNAMALI POLICE,
              STATION)REPRESENTED BY THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM.

              BY ADV
              SRI.ALEX M.THOMBRA, PUBLIC PROSECUTOR

     THIS CRIMINAL APPEAL HAVING BEEN COME UP FOR HEARING
15.07.2025, THE COURT ON 21.07.2025 DELIVERED THE FOLLOWING:
 CRL.A NO. 909 of 2008​ ​      :2:​ ​



                                        ​          2025:KER:53906


                            JUDGMENT

The sole accused in SC.No.354/2007 on the files of the

Additional Sessions Judge (Adhoc-I), Ernakulam, has preferred

this appeal challenging the judgment of conviction and the order

of sentence passed against him in the said case for the offence

punishable under Section 325 of the Indian Penal Code.

2. The case of the prosecution in brief is as follows;

The accused and CW1 are husband and wife. The

accused harboured animosity towards his wife, as she was not

amenable to the demand of the accused to transfer her property

in the accused's name. Owing to this animosity, on 25.11.2006,

at 3.00 p.m., the accused took his wife as a pillion rider on his

motorcycle and rode the motorcycle in a rash and negligent

manner through Chellanam - Pandikkudy road and while riding

so, the accused with the intention of committing culpable

homicide, suddenly turned the motorcycle and applied the brakes

abruptly, causing his wife to fall from the motorcycle and sustain

serious injuries. Hence, the accused is alleged to have committed

the offences punishable under Sections 279, 325, and 308 of the

IPC.

 CRL.A NO. 909 of 2008​ ​      :3:​ ​



                                       ​          2025:KER:53906

3. After the completion of the investigation, the final

report was laid before the Judicial First Class Magistrate Court-I,

Kochi. On being satisfied that this case is one triable exclusively

by a court of Session, the learned Magistrate, after complying

with all the necessary formalities, committed the case to the court

of Session, Ernakulam, under section 209 of Cr.P.C. The learned

Sessions Judge, after having taken cognizance, made over the

case for trial and disposal to the Additional Sessions Court

(Adhoc-I), Ernakulam. On appearance of the accused before the

trial court, the learned Additional Sessions Judge, after hearing

both sides under section 227 of Cr.P.C. and upon a perusal of the

records, framed a written charge against the accused for offences

punishable under Sections 279, 325, and 308 of IPC. When the

charge was read over and explained to the accused, he pleaded

not guilty and claimed to be tried.

4. During the trial, from the side of the prosecution, PW1

to PW7 were examined and marked Exts.P1 to P8. MO1 series was

exhibited and identified. After the completion of the prosecution

evidence, the accused was questioned under Section 313 of

Cr.P.C., during which he denied all the incriminating materials

brought out in evidence against him. Thereafter, both sides were CRL.A NO. 909 of 2008​ ​ :4:​ ​

​ 2025:KER:53906

heard under Section 232 of Cr.P.C., and as it was not a fit case to

acquit the accused under the said section, he was directed to

enter on his defence and to adduce any evidence he may have in

support thereof. However, no evidence whatsoever was produced

from the side of the defence. Thereafter, both sides were heard in

detail, and finally, the learned Additional Sessions Judge found the

accused guilty of the offence punishable under Section 325 of IPC

and convicted and sentenced him to undergo simple

imprisonment for a period of three months and to pay a fine of

Rs.20,000/-. In default of payment of the fine, the accused was

ordered to undergo simple imprisonment for one month.

Aggrieved by the said finding of guilt, conviction, and order of

sentence passed, the accused has come up with this appeal.

5. I heard Sri. C.Anilkumar Kallesseril, the learned counsel

for the appellant, and Sri. Alex M. Thombra, learned Senior Public

Prosecutor.

6. The accused and the injured in this case are admittedly

husband and wife. The law was set in motion in this case based

on the First Information Statement given by the sister of the

injured to the Sub-Inspector of Police, Kannamali Police Station.

The said sister, who allegedly witnessed the incident, was CRL.A NO. 909 of 2008​ ​ :5:​ ​

​ 2025:KER:53906

examined as PW3. In her deposition, she stated as follows: She is

the sister of Seema(PW2), the injured in this case. The incident

occurred on 25.11.2006 at 3.00 p.m. She deposed that there had

been a quarrel between her sister and the accused for the past

one week, and her sister was residing in her paternal home during

that period. On the alleged date of the incident, the accused took

PW2 in an autorickshaw to his home. Later that day, while she

was returning back from a hospital along with her child by riding a

motorcycle, the accused, who came on another motorcycle,

overtook her. Then PW2, her sister, was found seated on the

pillion of the motorcycle ridden by the accused. The said

motorcycle was in overspeed, and her sister was screaming,

asking for help. Suddenly, the accused applied the brakes, and

her sister fell off the scooter. The incident occurred near

Chalippuram Toddy shop. There were no bystanders present to

help. The accused remained stationary at the scene without

rendering any help to take her sister to the hospital. When she

raised an alarm, an autorikshaw arrived. With the help of the

autorikshaw driver, she took her sister inside the autorikshaw.

Then the accused ran towards his house. She then followed the

accused in the autorikshaw and forcefully compelled him to get CRL.A NO. 909 of 2008​ ​ :6:​ ​

​ 2025:KER:53906

into it. When the autorikshaw reached near the house of the

accused, the accused attempted to jump out of it, saying that he

did not have any money. Then she said that she had sufficient

money to manage the situation. When the autorikshaw reached

near Kannamali auto stand, one of its tyres got punctured. Then

she hired a car and took her sister to Goutham Hospital. Upon

reaching the hospital, the accused fled the scene and did not

return. She gave a statement to the Police from the hospital, and

Ext.P3 is the said statement.

7. The injured in this case, when examined as PW2,

deposed that the accused is her husband. Their marriage was

conducted two years back. The incident in this case occurred on

25.11.2006. During the period surrounding the incident, she was

residing at her house at Maruvakkad in Chellanam. The said

house was gifted to her by her father. She had been residing there

during the week preceding the incident due to a quarrel with her

husband. On the alleged date of the incident, in the morning, her

husband came to her paternal home and took her to his house.

However, on that day, again her husband as well as her

mother-in-law picked a quarrel with her. Thereafter, her husband

contacted her father and asked him to come to his house.

 CRL.A NO. 909 of 2008​ ​     :7:​ ​



                                       ​          2025:KER:53906

Accordingly, her father arrived, and the accused told her father to

take her back. Subsequently, the accused himself took her on his

scooter to drop her at her house. On the way to her house, while

she was on the pillion of the said scooter, the accused rode it at a

hectic speed, and at that time, her husband was under the

influence of alcohol. Although she requested the accused to slow

down, the accused told her that he has no problem even if she

dies. At that time, her sister came riding another scooter. Then

she asked her sister to save her by showing signals with her

hand. After a short distance, the accused suddenly applied the

brakes, and she fell off the scooter, sustaining injuries. In the

incident, she lost seven teeth and also suffered injuries to her

face and knee. Following the incident, her sister took her to the

hospital. The accused and his mother used to make frequent

quarrels with her, demanding to transfer her property in the name

of the accused. The attempt of accused was to murder her.

8.​ While analysing the evidence adduced in this case, it

can be seen that the prosecution mainly relies on the evidence of

PW2 and PW3 to prove the occurrence alleged in this case.

Among them, PW2 is the injured witness. Undisputedly, the

evidence of an injured witness is accorded a special status in law.

 CRL.A NO. 909 of 2008​ ​         :8:​ ​



                                               ​           2025:KER:53906

In Brahm Swaroop v. State of Uttar Pradesh reported in

AIR 2011 SC 280, the Hon'ble Supreme Court held that,

"The testimony of an injured witness has its own relevancy and efficacy as he has sustained injuries at the time and place of occurrence, and this lends support to his testimony that he was present at the time of occurrence. The testimony of an injured witness is accorded a special status in law. Such a witness comes with a built-in guarantee of his presence at the scene of the crime and is unlikely to spare his actual assailants in order to falsely implicate someone. Convincing evidence is required to discredit an injured witness."

9. Thus, the evidence of an injured witness should

ordinarily be relied upon unless there are grounds for its rejection

based on major contradictions or inherent improbabilities.

Anyhow, there is no inflexible rule that the evidence of an injured

witness must be accepted as gospel truth in all circumstances. If

there is any chance of false implication, the court must act with

much care and circumspection while evaluating the evidence of

an injured witness. If there is anything to indicate that the

witness has any reason that would motivate him to implicate the

accused in a false case, the evidence of such a witness has to be

carefully scrutinised even though he is an injured witness.

 CRL.A NO. 909 of 2008​ ​       :9:​ ​



                                        ​         2025:KER:53906

10.​ Keeping in mind the above while reverting to the facts

in the present case, it can be seen that the accused and the

injured, who are husband and wife, were in a strained

relationship during the relevant period. The prosecution alleges

that this strained relationship was the motive for the accused to

endanger the life of PW2, his wife. However, it is a settled law

that enmity is double-edged weapon. On one hand, it provides

motive, on the other hand, it also does not rule out the possibility

of false implication. Therefore, as already stated, a thorough and

cautious evaluation of the evidence of PW2 and PW3 is highly

necessary in this case.

11.​ Moreover, PW3, the eyewitness examined by the

prosecution to prove the occurrence, is none other than the sister

of the injured. I am not oblivious of the law that a relationship is

not a criterion to discard the evidence of a witness. Anyhow,

while acting on the evidence of a relative witness, the court must

be very careful.

12.​ A close analysis of the deposition of PW3 reveals that

there are lot of improvements and contradictions therein. During

examination before court, she deposed that after the incident,

the accused remained stationary at the crime scene without CRL.A NO. 909 of 2008​ ​ :10:​ ​

​ 2025:KER:53906

rendering any assistance to take PW2 to the hospital. However,

when the Sub Inspector of Police who recorded the statement of

PW3 was examined as PW7, he deposed that no such statement

was given by PW3 at the time when she had given Ext.P3 FIS.

Similarly, PW7 admitted that PW3 had not given a statement that

she, along with the auto driver, forcefully took the accused into

the autorikshaw. Ofcourse, the said omissions in the statement

of PW3, proved through PW7, cannot be undermined while

assessing the reliability of PW3's testimony. Likewise, when PW2

was examined, she testified that she gestured to her sister for

assistance while seated on the scooter. However, during

cross-examination, she admitted that she did not state that fact

to the Police at the time when she gave statement to the Police.

The said omission stands proved through the investigating officer

who recorded the statement of PW3. The said omission will cast

serious doubt regarding the credibility of PW2 as well. It is

apparent that there are lot of improvements in the evidence of

PW2 and PW3.

13. Moreover, the evidence adduced further reveals that

immediately after the incident, PW2 was taken to Goutham

Hospital. The Doctor who medically examined PW2 and issued CRL.A NO. 909 of 2008​ ​ :11:​ ​

​ 2025:KER:53906

the wound certificate was examined as PW1. Referring to Ext.P1

wound certificate, the Doctor deposed that the history given was

that of a fall from a motorcycle, and he opined that the injuries

noted by him could have been caused as alleged. It is

established that the history was stated by PW3, the sister of the

injured, who claims to have witnessed the incident. Then it is

highly dubious why PW3 did not state to the Doctor that it was an

intentional act on the part of the accused instead of stating that

it was a fall from a motorcycle. It is pertinent to note that at the

time of stating the history, PW3 is not having a case that the

incident occurred due to any purposeful act of the accused, but it

was due to an accidental fall.

14.​ As already observed, the relationship between the

accused and his wife had become strained well before the

occurrence of the incident in this case. Significantly, during

cross-examination, PW2admitted that she gave a statement to

the Police under the instigation and inducement of her family

members. Although she sought to retract this statement during

re-examination, her earlier admission casts a serious shadow

over the reliability of her version. Therefore, the chance of false

implication cannot be ruled out in this case.

 CRL.A NO. 909 of 2008​ ​       :12:​     ​



                                         ​          2025:KER:53906

15. Furthermore, to attract criminal liability, a guilty or

culpable intent must be established. It is a foundational principle

of criminal jurisprudence that an act becomes punishable only

when accompanied by the requisite mental element, mens rea. It

is pertinent to note that during cross-examination, PW2 herself

admitted that she was holding a carry bag in her hand and hence

she was unable to hold onto the accused while travelling in the

pillion of the scooter. Therefore, the possibility of the incident

being an accidental one cannot be ruled out. Even PW2 has not

categorically deposed that the accused applied the brakes with

any criminal intent. Through a series of judicial pronouncements,

it is well settled that when two views are reasonably possible,

one pointing to the guilt of the accused and the other to his

innocence, the view that favours the accused must be adopted.

As already noted, the evidence of PW2 and PW3 is riddled with

lot of omissions and inconsistencies, and their evidence is not

capable of inspiring the confidence of this court. In such

circumstances, it would be unsafe to wholly base a conviction

solely on their testimonies, particularly when the same is not

corroborated by the evidence of independent witnesses.

Therefore, I have no hesitation in holding that the prosecution CRL.A NO. 909 of 2008​ ​ :13:​ ​

​ 2025:KER:53906

failed to prove the charge levelled against the accused beyond a

reasonable doubt. Hence, the accused is entitled to be acquitted.

In the result, the appeal is allowed and the judgment of

conviction and the order of sentence passed against the

appellant/accused for the offence punishable under Section 325 of

IPC is set aside and he is acquitted. Fine amount, if any, has been

deposited by the appellant/accused, the same shall be refunded

to him in accordance with law.

Sd/-

JOBIN SEBASTIAN JUDGE ANS/ncd

 
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