Madras High Court
S.Murugan vs Alagesan on 1 October, 2024
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan, J.Sathya Narayana Prasad
Crl.A.(MD)No.76 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
RESERVED ON: 23.08.2024
PRONOUNCED ON : 01.10.2024
CORAM
THE HON'BLE MR.JUSTICE C.V.KARTHIKEYAN
AND
THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
Crl.A(MD)No.76 of 2020
S.Murugan ... Appellant
vs
1.Alagesan
2.Palanisamy
3.Balu @ Balasubramani
4.The Inspector of Police,
Kodaikanal Police Station,
Dindiugl District.
(in Cr.No.223 of 2015) ...Respondents
PRAYER: Criminal Appeal filed under Section 372 of the Criminal
Procedure Code,to set aside the judgment of acquittal, dated 22.11.2019
made in S.C.No.172 of 2017 on the file of the Additional District and
Sessions Court, Palani and convict the respondents 1 to 3.
1/24
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Crl.A.(MD)No.76 of 2020
For Appellant : Mr.S.C.Herold Singh
For R1 and R2 : Mr.N.Sathish Babu
For R3 : Mr.K.Manikandan
For R4 :Mr.A.Thiruvadi Kumar
Additional Public Prosecutor
*****
JUDGMENT
(Judgment of this Court was delivered by C.V.KARTHIKEYAN, J.)
The Criminal Appeal had been filed by the de-facto
complainant/PW-1/father of the deceased, questioning the judgment dated
22.11.2019 in S.C.No.172 of 2017 by the learned Additional District and
Sessions Judge, Palani, by which judgment, the accused therein were
acquitted of all charges.
2.The prosecution had laid a final report after investigation of the
allegations in FIR in Cr.No.223 of 2015 registered by the Inspector of
Police, Kodaikanal Police Station in Dindigul District at around 23.00 hours
on 12.05.2015 against three name accused, Alagesan, Palanisamy and Balu
@ Balasubramani for offences punishable under Sections 342 and 302 IPC.
The final report filed against the accused had been taken cognizance as
P.R.C.No.13 of 2015 by the learned Judicial Magistrate, Palani. The
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learned Judicial Magistrate complied with the stipulations under Section
207 Cr.P.C., and thereafter, since the offence under Section 302 IPC was
exclusively triable by a Court of Sessions, had committed the case to the
Principal Sessions Court at Dindigul. The learned Principal Sessions Judge
had then taken the case on file as S.C.No.172 of 2017 and made it over for
trial before the Additional District and Sessions Court at Palani.
3.The learned Additional District and Sessions Judge, Palani, framed
charges against the accused. A1 was charged with commission of offence
punishable under Sections 342 and 302 IPC. A2 was charged with
commission of offence punishable under Sections 342 and 302 IPC r/w 34
of IPC. A3 was charged with commission of offence punishable under
Sections 342 and 302 IPC r/w 34 IPC. The accused denied the charges and
claimed to be tried. The prosecution examined PW-1 to PW-15 witnesses
and marked Ex-P1 to Ex-P23 exhibits and also produced MO-1 to MO-6
material objects. On the side of the accused, Ex-D1 was marked.
4.On conclusion of trial, the learned Additional District and Sessions
Judge, Palani, acquitted the accused of all the charges by judgment dated
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22.11.2019. Aggrieved by said judgment, the de-facto complainant/PW-1
has filed the present Criminal Appeal.
5.For conducive narration of facts, the appellant would be termed as
appellant/de-facto complainant, the 1st, 2nd and 3rd respondents would be
termed as A1, A2 and A3 and the 4th respondent would be termed as the
respondent in the Sessions Case.
6.The case of the prosecution is that on the occasion of the function
of manju virattu at the Temple festival at Mariamman Temple of Polur
Village, Palani, Dindigul District on 10.05.2015 at around 02.00 pm, A1,
Alagesan, was creating trouble under the influence of alcohol right in the
middle of the place, where the function was being held. Subramani, the son
of the appellant/de-facto complainant, who was working in Coimbatore had
come down to his native village Polur for the Temple festival. He and also
his friends, Anbalagan, Sivaraj and Loganathan questioned the behavior of
A1 and escorted A1 out.
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7.It is the case of the prosecution that owing to this act, A1, nurtured
a motive against Subramani, son of the appellant/de-facto complainant. It is
the further case of the prosecution that on the next day/11.05.2015 at around
09.15 pm., when the aadal paadal festivities were going on in the Temple,
Subramani and his friends Loganathan and Ramesh had gone outside to
relieve themselves and at that time, PW-1, who was watching the aadal
paadal festivities, heard a loud scream from Loganthan. Immediately, he
and others, Boothapandi and Prabhu ran to see what had happened. It is the
case of the prosecution that A2 and A3 held the hands of Subramani and A1
stabbed him on the right rib portion causing damage to the ribs and liver.
8.It is the further case of the prosecution that Subramani was then
taken in a two wheeler to the Government Hospital at Kodaikanal and even
before they could go far, he died. In the meanwhile, the ambulance which
was summoned also came there and the personnel in the ambulance
informed that Subramani had died. In this connection, the appellant/PW-1
lodged a complaint at around 05.00 am on 12.05.2015, consequent to which,
FIR in Cr.No.223 of 2015 was registered by the Kodaikanal Police Station
for commission of offences punishable under Sections 342 and 302 IPC.
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The appellant/de-facto complainant had given three names in the complaint,
namely. Alagesan (A1), Palanisamy (A2) and Balu @ Balasubramaninan
(A3).
9.During trial, the prosecution examined PW-1 and PW-2 as eye
witnesses to the occurrence.
10.PW-1, Murugan, in his evidence, had stated the aforementioned
facts in his chief examination and however, stated that he saw his son
Subramani lying unconscious with a stab injury on the right side rib portion.
He was informed by Loganathan (PW-2) that A2 and A3 had caught hold of
the hands of Subramani and A1 had stabbed him. He then stated that Muthu
(not examined) and Thangamani, PW-6 had taken his son Subramani in a
motorcycle to Government General Hospital at Kodaikanal. PW-1 and
others followed in another motorcycle, but even before they could go to a
short distance, they found that his son had died. In the meanwhile, the
ambulance came after about one hour and the personnel therein also
informed that his son had died. The Police then came and shifted the body
to Government General Hospital at Kodaikanal. PW-1 gave a complaint
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only at 05.00 am on the next day, 12.05.2015.
11.No explanation had been given by PW-1 as to why he did not give
the complaint immediately or atleast earlier.
12.During his cross examination, he stated that he came to the scene
of crime only on hearing a noise. He also admitted during cross
examination that A3 was not present, when the altercation took place on the
previous day on 10.05.2015.
13.He further admitted that after the occurrence, another FIR in
Cr.No.224 of 2015 had been registered on 12.05.2015 at 11.00 am., on a
complaint given by Muthu Lakshmi in which he (PW-1), Paulraj, Sivaraj
and Kumaresan had been named as accused for offences punishable under
Sections 294(b), 324, 427 and 506(ii) IPC and Section 3(1) of TNPPDL
Act, 1992. A copy of this FIR had been marked as Ex-D1 during the course
of trial.
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14.The prosecution further examined Loganathan as PW-2.
According to PW-2, Loganberry, he had witnessed the occurrence. PW-2
stated about the earlier incident which took place on 10.05.2015, when A1
was creating ruckus at the time when jallikattu was happening. He also
stated that he along with the deceased and others had sent away A1
questioning his behavior. He further stated that on 11.05.2015, when he and
the deceased and Ramesh, PW-3 were walking at the time when aadal padal
festivities were going on, A2 caught hold of the left hand of the deceased
and A3 caught hold of the right hand and A1 stabbed the deceased with a
knife. The witness then cried loud. At that time, other people came there.
Since it would take time for the ambulance to come, they had taken
Subramani in a motorcycle, but even before they could go a short distance,
he died. During his cross examination, PW-2 stated that there was no prior
enmity between A2 and the deceased.
15.The prosecution further examined PW-3, Ramesh, who was
declared hostile, since he did not support the case of the prosecution. The
prosecution further examined Boothapandi, PW-4, who was not a direct eye
witness to the occurrence, but who went to the scene of crime after hearing
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a cry. The prosecution further examined Prabhu as PW-3 who also did not
directly witness the occurrence, but went to the scene of crime after hearing
the loud noise. The prosecution further examined Thangamani, PW-6 who
also did not directly witness the occurrence, but assisted in taking the
deceased to the hospital in motorcycle.
16.The prosecution further examined Sivaraj, PW-7, who spoke about
the incident on 10.05.2015, but did not see the occurrence on 11.05.2015
and had gone to the scene of occurrence only on hearing a noise. The
prosecution further examined Thangaraj, PW-8, who was also declared
hostile. The prosecution further examined Vellaiyan, PW-9, who was also
declared hostile. The prosecution further examined Bala, PW-10, who was
also been declared hostile. The prosecution also examined Athikari,
PW-11, who was also declared hostile.
17.The prosecution further examined Thamaraikannan, PW-12, who
was Grade-I Police Constable at Kodaikanal Police Station. He had taken
the express tapal containing FIR and the complaint to be served on the
Judicial Magistrate. He stated that the Judicial Magistrate, Kodaikanal was
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on leave and therefore, he had handed the papers at 02.45 pm on 12.05.2015
to the Judicial Magistrate, Nilakottai. The prosecution further examined
Gaspar, as PW-13, who was in-charge of Kodaikanal Police Station on
12.05.2015 and who had registered the FIR in Cr.No.223 of 2015 at 05.00
am., for offences punishable under Sections 342 and 302 IPC. He had also
later registered FIR in Cr.No.224 of 2015 against PW-1, and others for
offence punishable under Sections 294(b), 324, 427 and 506(ii) IPC and
Section 3(1) of TNPPDL Act, 1992, on a complaint given by Muthu
Lakshmi. The prosecution further examined Dr.Aravindh, as PW-14, who
conducted the postmortem and issued postmortem certificate, Ex-P12.
18.The prosecution further examined A.Nagarajan, as PW-15. He
was the Inspector of Police at Kodaikanal Police Station on 12.05.2015. He
had taken up the investigation in FIR in Cr.No.223 of 2015 and had
proceeded to the scene of crime and had prepared a rough sketch, Ex-P13
and observation mahazar, Ex-P14 in the presence of Thangaraj (PW-8) and
Vellaiyan (PW-9). He also recovered the blood stained sand (MO-1) and
sand without blood stain (MO-2) under athatchi. He then recorded the
statements of Murugan (PW-1), Loganathan (PW-2), Ramesh (PW-3),
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Boothapandi (PW-4), Prabhu (PW-5), Thangamani (PW-6), Muthu (not
examined), Anbalagan (not examined), Sivaraj (PW-7), Thangaraj (PW-8)
and Vellaiyan (PW-9).
19.He then conducted inquest over the dead body of Subramani at the
Government Hospital at Kodaikanal in the presence of panchayatars and
prepared inquest report, Ex-P16. He then gave a requisition letter for
conducting postmortem over the dead body, Ex-P11. After postmortem, he
handed over the dead body to the relatives for cremation. He forwarded the
clothes of the deceased under Form-95 to the Court. The clothes were
produced as MO-3, MO-4 and MO-5.
20.He then arrested A1 on 13.05.2015 at 08.45 pm in the presence of
witnesses, Athikari (PW-11) and Bala (PW-10). He recorded the confession
of A1 and the admitted portion of the same had been marked during trial as
Ex-P17. He then recovered the knife (MO-6) used for the offence under
athatchi, Ex-P8. He also recorded the statements of Athikari, PW-11 and
Bala, PW-10. He then produced A1 before the Judicial Magistrate Court,
Kodaikanal to be remanded to the judicial custody. He then sent the
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material objects for chemical examination by forwarding letters to the
Judicial Magistrate. The letters were marked as Ex-P19 and Ex-P20. He
then recorded the statement of Tmt.Annamal Mary, Assistant Director,
Forensic Science Department. He obtained the chemical analysis report and
serology report, Ex-P21 and Ex-P22. He also obtained viscera report, Ex-
P23. He then recorded the statement of Dr.Aravindh, PW-14, who
conducted the postmortem.
21.He then arrested A3, Balu @ Balasubramani on 09.08.2015 at
around 07.00 am. He also arrested A2, Palanisamy on the same day at 03.00
pm. Thereafter, he also recorded the statements of Sundarapandy, Grade-I
Police Constable (not examined) and Gaspar, Special Sub Inspector of
Police, PW-13 who registered the FIR. On conclusion of investigation, he
filed final report before the Judicial Magistrate Court at Kodaikanal.
22.The learned Trial Judge on analysis of the evidence held that the
prosecution had not proved the motive and had not explained the injury
found on the deceased and had also held that the recovery of MO-6 knife
was not believable and that all the witnesses who were examined were
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interested witnesses particularly, PW-2, who was the only eye witness.
Observing as above and also holding that the prosecution had therefore not
proved the charges against the accused beyond reasonable doubt, the
learned Trial Judge had acquitted the accused of all charges. This Criminal
Appeal had been filed by PW-1/de-facto complainant/father of the deceased.
23.Heard arguments advanced by Mr.S.C.Herold Singh, leaned
Counsel for the appellant, Mr.N.SathishKumar, learned Counsel for R1 and
R2, Mr.K.Manikandan, learned Counsel for R3 and Mr.A.Thiruvadi Kumar,
learned Counsel appearing for R4/respondent in the Session Case.
24.An analysis of the narration of the facts recorded during trial
would show that there was only one eye witness, namely, PW-2,
Loganathan. The appellant herein/PW-1/father of the deceased had not
directly seen the accused causing the injury which proved fatal to the
deceased. He had arrived in the scene of crime only after hearing the cry of
PW-2, Loganathan and when he arrived, he saw his son lying unconscious.
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25.The motive which had been attributed by the prosecution is that on
10.05.2015, in the afternoon at around 02.30 pm., when manju virattu
function was going on in the Mariamman Temple at Polur in Palani Taluk,
Dindigul District, A1 was creating ruckus under the influence of alcohol in
the middle of the place. A1 was questioned about his conduct by the
deceased and also by PW-2, Loganathan, PW-7, Sivaraj and Anbalagan (not
examined). Both PW-2 and PW-7 had, in their chief examination, spoken
about this incident which had taken place on 10.05.2015 at around 02.15
pm.
26.The learned trial Judge had stated that the said incident could not
be considered as sufficient motive for causing the death of the deceased by
A1. It was also observed by the learned Trial Judge that the injuries as
spoken by the witnesses differed from the nature of the injuries as found in
the postmortem report, Ex-P12. In Ex-P12, there were two injuries, which
had been noted, namely,
“(1)Laceration of size 5 x 1 x 5 cm in right back at the
level of 8th - 7th rib – Stab injury;
(2)Crush injury present in 6 toes except little toe in dorsal
aspect of left food – bones exposed.”
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27.The opinion given for the cause of death was as follows:
“shock and hemorrhage due to laceration of lower lobe of
right lung with hemothorax.”
28.The learned Trial Judge had stated that this injury was in variance
to the evidence of PW-2, who said to be the eye witness. PW-2 had stated
that the stab injury was on the right rib, but in Ex-P12, the cause of death
was due to the injury in right lung. The trial Judge had therefore held that
the benefit of doubt should be extended to the accused in this regard. The
trial Judge had further observed that the prosecution had not established the
cause of the second injury found on the deceased.
29.The learned Trial Judge had acquitted the accused on the ground
that recovery of MO-6, the alleged knife had not been proved in manner to
law. In Ex-P18, the mahazar prepared for recovery of MO-6, it had only
been stated that it had been recovered near the Government Middle School
compound at Polur. The actual place, where it had been kept hidden had not
been stated. It had therefore been very strongly observed by the learned
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trial Judge that the prosecution had not proved the recovery of MO-6, the
alleged knife said to have been used for the offence. The witnesses, who
were present at the time of recovery of the knife, namely, PW-11, Athikari
and PW-10, Bala, did not support the case of the prosecution and were both
declared hostile. Even in Ex-P17, the admitted portion of confession A1, he
had only stated that if he he is taken, he would show the place where he had
thrown the knife and would recover it. The learned Trial Judge had stated
that in the admitted portion of the confession, a discovery would include not
only the physical object, but also the place from which it had been produced
and the knowledge of the accused of both object and the place. It had
therefore been stated that since the specific place had not been mentioned,
the recovery is highly doubtful and further, witnesses had not supported the
case of the prosecution in that regard.
30.In (2004) 10 SCC 6547 (Anter Singh vs State of Rajasthan), the
Hon'ble Supreme Court had held as follows:
“15.At one time it was held that the expression “fact
discovered” in the section is restricted to a physical or material
fact which can be perceived by the senses, and that it does not
include a mental fact, now it is fairly settled that the expression
“fact discovered” includes not only the physical object produced,
but also the place from which it is produced and the knowledge of
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the accused as to this, as noted in Pulukuri Kottaya case [AIR
1947 PC 67 : 74 IA 65 : 48 Cri LJ 533] and in Udai Bhan v.
State of U.P. [AIR 1962 SC 1116 : (1962) 2 Cri LJ 251]”
31.The learned Trial Judge had also stated that two injuries had been
noted in the postmortem certificate, Ex-P12, but the prosecution had not
explained the second injury, which is a crush injury in four toes of the left
foot of the deceased. The learned Trial Judge had also observed that all the
witnesses who had been produced were interested witnesses and therefore,
held that benefit of doubt should be extended to the accused and had
acquitted the accused.
32.In 2008 10 SCC 450, Ghurey Lal vs the State of Uttar Pradesh,
the Hon'ble Supreme Court had laid down the principles to overrule or
otherwise disturb a trial Court judgment of acquittal. In para 17, it had been
held as follows:
“70.In light of the above, the High Court and other
appellate courts should follow the well-settled principles
crystallised by number of judgments if it is going to overrule or
otherwise disturb the trial court's acquittal:
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1. The appellate court may only overrule or otherwise disturb the
trial court's acquittal if it has “very substantial and compelling
reasons” for doing so.
A number of instances arise in which the appellate court would
have “very substantial and compelling reasons” to discard the
trial court's decision. “Very substantial and compelling reasons”
exist when:
(i) The trial court's conclusion with regard to the facts is palpably
wrong;
(ii) The trial court's decision was based on an erroneous view of
law;
(iii) The trial court's judgment is likely to result in “grave
miscarriage of justice”;
(iv) The entire approach of the trial court in dealing with the
evidence was patently illegal;
(v) The trial court's judgment was manifestly unjust and
unreasonable;
(vi) The trial court has ignored the evidence or misread the
material evidence or has ignored material documents like dying
declarations/report of the ballistic expert, etc.
(vii) This list is intended to be illustrative, not exhaustive.
2. The appellate court must always give proper weight and
consideration to the findings of the trial court.
3. If two reasonable views can be reached—one that leads to
acquittal, the other to conviction—the High Courts/appellate
courts must rule in favour of the accused.”
33.In the instant case, the following factors emerge:
(a)Even though the prosecution had projected PW-1 as eye witness, in
his evidence, he stated that he did not directly witnessed the occurrence, but
went there on hearing the crying of PW-2 and saw the deceased lying down
unconscious. Therefore, he cannot be categorised as an eye witness.
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(b)PW-2 in his evidence had stated about the occurrence. But during
his cross examination, he also stated that on 11.05.2015, during the Temple
festival, at the cattle shed, he along with Sivaraj (PW-7), Anabalagan (not
examined), Ramesh (PW-3), Thulasidasan (not examined) and unknown
three other persons consumed alcohol from 07.00 pm till 08.45 pm. He also
stated that at that time, the deceased Subramani was also there.
(c)He further stated that at 08.45 pm, he and Subramani (deceased)
and Ramesh (PW-3) left the cattle shed in a bike and went to the village.
(d)He stated that he had not mentioned all these facts, when his
statement was recorded by PW-15, the Investigating Officer.
(e)He further stated that he had not stated from which direction they
were going and from which direction they were coming, when the
occurrence had happened.
34.It is thus seen that the witness is highly unreliable. He had been
consuming alcohol from 07.00 pm till 08.45 pm and then claimed to be a
witness of an occurrence which took place quite immediately thereafter at
09.15 pm. Therefore, he must also have been under the influence of alcohol
at the time when the occurrence happened.
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35.We hold that the evidence of PW-2 does not inspire confidence.
36.In (2024) 2 SCC 176 (Sekaran Vs The State of Tamil Nadu), the
Hon'ble Supreme Court had held as follows:
“14.We start with the FIR, to which exception has been
taken by the appellant urging that there has been no satisfactory
explanation for its belated registration. It is trite that merely
because there is some delay in lodging an FIR, the same by itself
and without anything more ought not to weigh in the mind of the
courts in all cases as fatal for the prosecution. A realistic and
pragmatic approach has to be adopted, keeping in mind the
peculiarities of each particular case, to assess whether the
unexplained delay in lodging the FIR is an afterthought to give a
coloured version of the incident, which is sufficient to corrode the
credibility of the prosecution version.”
37.The most disturbing fact is that PW-1, the father of the deceased
had stated that the occurrence had taken place at 09.15 pm on 11.05.2015.
The deceased was declared dead even before he could be taken to hospital.
The complaint was lodged only at 05.00 am on 12.05.2015. Even if it is
taken that the deceased was declared dead at 10.00 pm, the complaint was
lodged nearly about seven hours after the incident. No explanation had
been given for this delay, which is very vital.
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38.Ex-D1, is a copy of FIR in Cr.No.224 of 2015 in which, PW-1 had
been cited as an accused. It had been registered on the basis of a complaint
lodged by Muthu Lakshmi. She had stated that her house was practically
ransacked by PW-1 and others mentioned in the complaint.
39.These facts have been completely suppressed from the purview of
the Court. We hold that the prosecution witnesses have not come forward to
state the correct sequence of events. PW-2 was unfortunately under the
influence of alcohol. There had been a delay in lodging the complaint. All
these factors would go to show that the prosecution had miserably failed to
establish the case beyond reasonable doubt.
40.As stated by the Hon'ble Supreme Court, unless it is found that
that the conclusion of trial Court is palpably wrong and based on erroneous
view of law and that the approach was patently illegal and that the judgment
was unreasonable and material evidence had been ignored, it would not be
appropriate for this Court to over rule or disturb the judgment of acquittal
rendered by the trial Court. The Court will have to presume innocence and
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further will also have to take into consideration the fact that the trial Court
had actually rendered a judgment of acquittal.
41.In (2016) 10 SCC 519 (Jose @ Pappachan vs the Sub Inspector
of Police), the Hon'ble Supreme Court had held as follows:
“56.It is a trite proposition of law, that suspicion however
grave, it cannot take the place of proof and that the prosecution in
order to succeed on a criminal charge cannot afford to lodge its
case in the realm of “may be true” but has to essentially elevate it
to the grade of “must be true”. In a criminal prosecution, the
court has a duty to ensure that mere conjectures or suspicion do
not take the place of legal proof and in a situation where a
reasonable doubt is entertained in the backdrop of the evidence
available, to prevent miscarriage of justice, benefit of doubt is to
be extended to the accused. Such a doubt essentially has to be
reasonable and not imaginary, fanciful, intangible or non-existent
but as entertainable by an impartial, prudent and analytical mind,
judged on the touchstone of reason and common sense. It is also a
primary postulation in criminal jurisprudence that if two views
are possible on the evidence available, one pointing to the guilt of
the accused and the other to his innocence, the one favourable to
the accused ought to be adopted.”
42.In view of all the above reasons, we are of the firm view that no
credible grounds have been raised by the appellant/PW-1/de-facto
complainant to convince us to overrule the judgment of the trial Court.
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43.In view of the above reasons, we hold that the appeal will
necessarily have to fail and accordingly, we dismiss the Criminal Appeal.
[C.V.K., J] & [J.S.N.P., J]
.10.2024
Internet :Yes/No
Index :Yes/No
NCC :Yes/No
cmr
To
1.The Additional District and Sessions Judge, Palani.
2.The Inspector of Police,
Kodaikanal Police Station,
Dindiugl District.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
4.The Section Officer,
ER/VR Section,
Madurai Bench of Madras High Court, Madurai.
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C.V.KARTHIKEYAN, J.
AND
J.SATHYA NARAYANA PRASAD. J.
cmr
Judgment made in
01.10.2024
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