Dilip Premnarayan Tiwari & ANR. Vs. State of Maharashtra [2009] INSC 1796 (10 December 2009)
Judgment
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1026 OF 2008 Dilip Premnarayan Tiwari & Anr. .... Appellants Versus State of Maharashtra .... Respondent WITH CRIMINAL APPEAL NO.1025 OF 2008 Sunil Ramashray Yadav .....Appellant Versus State of Maharashtra ....Respondent
V.S. SIRPURKAR, J.
1. This judgment will dispose of two appeals, they being Criminal Appeal No.1026 of 2008, filed on behalf of the appellant accused Dilip Premnarayan Tiwari and Manoj Paswan, as also Criminal Appeal No.1025 of 2008 filed by Sunil Ramashray Yadav.
Their appeals against their convictions by the Sessions Judge have been dismissed by the Bombay High Court and the death sentence awarded to all the three accused has also been confirmed.
2. As many as five accused persons were tried by the Trial Court for offences under Section 302, 307, 452 read with Section 120B of the Indian Penal Code (`IPC' for short) and Section 34 and Section 120B, IPC (Indian Penal code, 1860) (substantive). Eventually, original accused No. 4, Premnarayan Brijkishore Tiwari and accused No.5 Tulsa Devi were acquitted by the Trial Court whereas the other three accused persons, namely, accused No.1, Dilip Premnarayan Tiwari, accused No.2, Sunil Ramashray Yadav and accused No.3, Manoj Tulshi Paswan were convicted under different Sections for various offences including Section 302 read with Section 34, Section 307 read with Section 34, IPC and Section 452 read with Section 34 of the IPC.
While they were awarded death sentence for the offence under Section 302, they were awarded 10 years' rigorous imprisonment with fine of Rs. 5,000/- each, and in default, to suffer 5 months imprisonment each for offence under Section 307 read with Section 34, IPC and three year's rigorous imprisonment and to pay a fine of Rs. 1,000/- each, in default, to suffer one month's imprisonment.
3. Since it was a death sentence matter, reference was made to the High Court for the confirmation of the death sentence and the accused also filed appeals against their conviction and the punishment therefor before the High Court. The High Court has confirmed the death sentence while the appeals of the accused persons were dismissed. That is how these two appeals have come before us.
4. As per the prosecution case, accused No.1, Dilip Premnarayan Tiwari, is the son of original accused No. 4, Premnarayan Brijkishore Tiwari, and original accused No. 5, Tulsa Devi is the wife of accused No.4. Accused No.1, Dilip's sister Sushma fell in love with deceased Prabhu who used to live in the neighbourhood of their residential house. Ultimately, she got married to Prabhu. Prabhu being a Keralite and belonging to `Ezhava' caste, the marriage was not approved of by the family of Sushma since Sushma belonged to a Brahmin caste from the State of Uttar Pradesh. The whole family of Sushma was extremely opposed to the marriage which took place on 29.10.2003 before the Registrar of Marriages, Bandra, Mumbai. According to the prosecution, there were efforts to call back Sushma into her familyfold. According to the prosecution, she was threatened and so were her in-laws by original accused No.1, Dilip.
5. The love affair of Sushma with deceased Prabhu was going on for about 5-6 years and deceased Abhayraj @ Bachhu and Bijit used to act as messengers between the two. They were also threatened during the love affair by Dilip as well as his mother, original accused No.5, Tulsa Devi. According to the prosecution, accused Dilip had assaulted Sushma with kicks and fist blows on account of her love affair with Prabhu and had also threatened that in case she married Prabhu, both will be eliminated. However, as has been stated earlier, the marriage took place on 29.10.2003 and after the marriage Sushma started residing with her husband, deceased Prabhu. She was a college going girl at the time of her marriage and she continued her education even after her marriage. Accused No. 5, Tulsa Devi also advised her to leave Prabhu. She also promised her that her second marriage would be arranged in Uttar Pradesh. Her elder sister Kalpana, who is already married had also tried to contact Sushma and had come to the house of Sushma to meet her. She had also met Sushma on 08.05.2004 in her college and tried to persuade her that her husband was not smart and was not earning anything and, therefore, she should accompany her to their hometown in Uttar Pradesh where they had selected one youth serving in the Air Force and that Sushma should marry him. Sushma straightaway refused all these proposals. In fact, on account of these threats, Sushma had suggested that a police complaint should be lodged against Tiwari family. However, she was assured by her husband Prabhu that everything would be alright with the passage of time. There were even proposals that on account of the threats, Sushma and Prabhu should leave Bombay and stay in his hometown in Kerala. However, instead of doing that, Sushma, who was pregnant at that time, was sent to Prabhu's relative's house in Andheri and that is how Sushma was shifted to the house of Shashidharan, PW-2. Shashidharan's wife was the sister of Prabhu's mother, Indira. One Balan, PW-1 also used to live in Andheri. His wife was the third real sister of Prabhu's mother, Indira.
6. The ghastly incident took place on the night of 16/17th May, 2004. On that day, Prabhu's father Krishnan Nochil himself, his nephew Bijit, Prabhu's sister, Deepa (PW-4) and Indira (PW-8) were present in the Noichil household. At about 1.15 a.m. at night someone knocked the back side door of their house. Deceased Krishnan Nochil opened the door. According to the prosecution, the three appellants, namely, Dilip (A-1), Manoj (A-3) and Sunil (A-2) and one more unknown person entered the house. Dilip and Manoj assaulted Krishnan Nochil with knife over the chest, stomach and when Prabhu rushed to save his father, accused No. 1, Dilip and accused No. 3, Manoj assaulted him also with knife and stabbed him in stomach and chest. As per the prosecution case, Dilip asked Sunil and one unknown person to take Prabhu out of the house and kill him. When Deepa (PW-4) started proceeding ahead to save her brother, Dilip and Manoj rushed towards her with knife and at that time Bijit who had come there caught hold of accused Manoj and urged him not to assault her. At that time accused Manoj inflicted blows with knife over hand, chest and cheek of Bijit as a result of which Bijit fell down. The accused Dilip and Manoj came near Deepa and inflicted blows with knife on her face and body and when Deepa fell down, Indira, Prabhu's mother who was awakened, tried to intervene. At that time, she was also assaulted by Dilip (accused No.1) and Manoj (accused No.3). At that time, Sunil who had gone out along with the unknown assailant came back and inflicted knife blows over the neck of Abhayraj @ Bachhu who had in the meantime come there. Abhayraj was the immediate neighbour and used to live in between the houses of Tiwari household and Noichil household. Having been assaulted, he ran outside when Sunil (original accused No.2) chased him and assaulted him also. Accused Dilip and Manoj then left the house and while leaving, Manoj had dropped the knife in that room.
Deepa who was severely injured gathered her courage and after 10- 15 minutes of the assault contacted PW-1, Balan on phone and informed him about the incident of assault at the instance of accused No.1 Dilip, accused No.3 Manoj and accused No, 2 Sunil and one more person. Indira, mother of Prabhu who was also seriously injured somehow opened the front door and shouted `bachao bachao'.
7. At this time Prabhu was lying in an injured condition in front of the door and was shouting `mummy mummy''. Balan (PW-1), on receiving the phone call in the dead of night from Deepa, rushed to the Noichil household in Khairpada Waliv at about 4'O clock in the morning only to find that his son Bijit and brother- in-law Krishnan Nochil were dead and lying in the pool of blood while Deepa, Indira and Prabhu who were alive, were shifted to the local dispensary by Head Constable Bhosale who was on bandobast duty at check post, Sativali Khind, who had rushed to the spot on being informed. Bhosale had also sent a message to Manikpur Police Station to send one mobile van. Bhosale also brought one tempo and arranged to send the three injured to Primary Health Centre, Navghar.
8. By that time, Balan who was informed by Deepa had contacted Shashidharan and come to Navghar along with Shashidharan.
Thereafter, all the injured were taken to one Bhagvati hospital as they were very seriously injured and could not have been treated in the Primary Health Centre at Navghar. Deepa and Indira were not in a condition to speak, however, Prabhu disclosed to Shashidharan who was accompanying them in the mobile van that Sushma's brother Dilip, Manoj and Sunil and one more person had inflicted knife blows and had injured him and other persons of the family.
9. The injured Prabhu reached Bhagvati hospital along with Shashidharan in the mobile van and there he also succumbed to his injuries. Deepa had lost her consciousness while Indira was also very seriously injured and they were treated in the Hospital. But before that, at about 5 a.m. Balan came to the police station and lodged the First Information Report which was registered as C.R.No. 1-144/04 registered at about 5.30 a.m. for the offence under Section 302 and 307, 452 read with Section 34 of the IPC .
The police reached the spot and PSI Shri Bharve prepared the inquest Panchnama of the dead bodies of Krishnan Nochil and Bijit.
He also prepared the inquest Panchnama of Abhayraj who was lying outside the house near K.T.Maidan and, thereafter, all the three dead bodies were sent for post-mortem examination. Investigation officer also prepared the spot Panchnama and seized blood stained handkerchief, blood stained iron knife which were lying there and also collected the blood samples lying on the floor. Deepa's statement came to be recorded on 18.05.2004 after she regained consciousness. Prabhu's body was also sent for post-mortem.
10. During the investigation, the statements of witnesses like Sushma and Indira came to be recorded. Dilip was arrested on 29.5.2004 from Uttar Pradesh. One knife, pant and shirt having blood stains were recovered at the instance of Dilip. Since Indira was very seriously injured, her statement could be recorded on 02.06.2004 in the Hospital. Accused Sunil came to be arrested on 02.06.2004. He has also disclosed on 05.06.2004 about the knife and the blood stained clothes which were seized. Accused No.2, Manoj came to be arrested only on 22.06.2004 while the parents of Dilip (original accused No.1), Premnarayan Tiwari (original accused No. 4) and Tulsa Devi (original accused No.5) were also arrested on 25.6.2004. After the completion of the investigation the charge sheet was filed against five named accused and on that basis charges were framed against all the accused persons. The Trial Court, however, acquitted original accused Nos.4 and 5 since they had not taken part in the dastardly attack and the charge of conspiracy under Section 120B, IPC also was not proved against them, but awarded death sentence to the remaining accused and that is how the matter has come before us.
11. Shri Gaurav Agrawal, Advocate appeared for accused No.1, Dilip and accused No. 3, Manoj and Shri S.N. Raj, Advocate appeared for accused No.2, Sunil while the State of Maharashtra was represented by Shri Sushil Karanjkar, Advocate. Shri Gaurav Agrawal attacked the findings of the Trial Court and the High Court in respect of both the accused persons. The mainstay of his argument was that the whole prosecution case stood on extremely weak basis inasmuch as all the prosecution witnesses were interested witnesses and as such it was very risky to rely on the evidence of those witnesses. Learned counsel severely attacked the so-called oral dying declaration by deceased Prabhu alleged to have been made by him in the Ambulance Van to Shashidharan (PW-2).
Learned counsel argues that Prabhu who was severely injured and who died barely within few hours of his reaching the Hospital could not be said to be in the proper physical condition to make a dying declaration. The counsel, therefore, urged that the acceptance of such a weak piece of evidence for corroborating the prosecution evidence could not be accepted. The learned counsel also invited our attention to the fact that though from the beginning, the case of the prosecution was that there were, in all, four accused persons; the fourth accused person besides the three appellants could neither be identified nor brought before the law. Therefore, the whole prosecution case had become mysterious. As regards the evidence of the eye witnesses, the learned counsel pointed out that the said evidence of Deepa (PW-4) and Indira (PW-8) was unnatural, apart from the fact that it was riddled with material contradictions and omissions and was contradictory inter se. The learned counsel also commented upon the medical evidence suggesting that the said evidence was not commensurate with the eye witness account. As regards the rest of the circumstantial evidence, the learned counsel pointed out that it was not trustworthy. Insofar as the verdict of the High Court in confirming death sentence was concerned, the learned counsel urged that this was not a rarest of rare case though as much as four persons had lost their lives.
12. Shri Raj, learned counsel appearing on behalf of the accused No.2, Sunil adopted the arguments of Shri Agrawal insofar as they pertained to the evidence of the eye witnesses as also the other aspects of the case. However, Shri Raj invited our attention to the fact that after reaching the Hospital, the deceased Prabhu had made a dying declaration which was recorded by Doctor Shri S.S. Anakal (PW-5). He pointed out that the said dying declaration was counter signed by the Investigating Officers and the said dying declaration also bore the thumb impression of deceased Prabhu Krishnan Nochil. Learned counsel further pointed out that this dying declaration formed part of the charge-sheet and was supplied to the accused persons along with the same. He further pointed out that though this dying declaration was not put to the witness, Dr. Anakal (PW-5) during the Trial before the Sessions Judge, an application to that effect was filed before the High Court and the High Court rejected the same. Learned counsel issued a notice under Section 294 (2) Cr.P.C. to the Public Prosecutor to admit this document whereupon the Public Prosecution has admitted the said document. According to the learned counsel, therefore, the non-consideration of the said dying declaration very seriously prejudiced at least accused No.2, Sunil whose name was not to be found in the said dying declaration. Learned counsel, therefore, urged that the participation of Sunil (accused No.2) was highly suspicious, more particularly, in view of the fact that the identity of Sunil was not established by the prosecution either by holding Test Identification Parade or even in the Court hall as the witnesses had not specifically identified the accused persons individually. Shri Raj also urged that the absence of Sunil's name in the First Information Report given by Balan (PW-1) speaks volumes and was not realized by the Courts below. Shri Raj further urged that there was no reason for the Courts below to presume that Sunil Yadav was a friend of Dilip and Manoj as there was no evidence brought on record regarding their acquaintance and even the prosecution had not collected any evidence to establish the nexus between accused No.2, Sunil and the other two accused persons. Shri Raj, therefore, argued that accused Sunil was bound to be given the benefit of doubt.
13. It has come in evidence of Deepa (PW-4) that immediately after the incident, though injured seriously, she managed to call Balan (PW-1) on his landline and narrated the incident to him.
She undoubtedly claims that she had taken the names of Dilip (A1), Manoj (A-3) and Sunil (A-2) as also one more person as the persons who had assaulted her family members and herself. Because of the presence of mind of Deepa to call Balan, Balan immediately went into action and firstly contacted Shashidharan (PW-2), also a resident of Andheri as Balan. Both these witnesses were related to the family inasmuch as while Balan is the husband of PW-8, Indira's sister, Shashidharan is the husband of Balan's wife's sister meaning that she is the third sister of Indira though Balan does not specifically say so in his evidence. Shashidharan deposed that he was woken up by Balan at about 1.30 a.m. and was told that Dilip, Manoj and Sunil along with their associate had assaulted the members of Nochil family. Significantly enough, Sushma, wife of deceased Prabhu was also at that time present in his household, she having come to his house for staying allegedly on account of the threats given to her by Dilip. Shashidharan then seems to have contacted his brother Gopal Krishnan and with his help contacted Vasai Police Station and informed about the incident. However, he was informed by Vasai Police Station that Waliv Kherpada where incident had taken place comes within the jurisdiction of Manikpur Police Station. According to this witness, he narrated this incident to Manikpur Police Station by calling them but they refused and instead asked them to contact Waliv Police Station.Thus, they left Andheri at about 3 a.m. and reached the spot of occurrence Waliv at about 4 a.m. After reaching there they came to know that the injured Deepa and Indira along with injured Prabhu had been sent to the Primary Health Cenre of Wasai. The claim of Shashidharan (PW-2) is that he and Balan reached Manikpur Police Station at about 5 a.m. where Balan lodged the complaint. We have seen the said report made by Balan vide Exbt. P-27. It is to be seen specifically that in that report he informed that Deepa Nochil had informed him at about 1.15 a.m. on 17.05.2004 that Dilip who was the brother of her sister-in-law Sushma and his three associates had trespassed into the house and had beaten all the inmates and had also given knife blows to them and they still were engaged in assault and, therefore, Balan should come as early as possible to Vasai.
Significantly enough, the names of accused Manoj and accused Sunil are not to be seen in this report. It has also come in the report that since Dilip and his family members did not approve of love marriage of Sushma with Prabhu and inspite of their opposition Sushma had married Prabhu; hence Dilip and his associates had given blows with sharp weapon to his brother-in-law Krishnan, sister-in-law Indira, her daughter Deepa, her son Prabhu and his son, Bijit. It was also pointed out that Krishnan and Bijit had died in the attack and Indira, her dauther Deepa and her son Prabhu were seriously injured and were taken to the dispensary.
Though in his evidence Balan (PW-1) insisted that he had also told the names of Dilip (A-1), Manoj (A-3) and Sunil (A-2), the names of Manoj and Sunil are not to be found in the FIR. Though there was a reference that Dilip (A-1) was accompanying three other associates, the witness was specific in asserting that from the spot of occurrence he did not go directly to the dispensary but went to the Police Station first.
14. The further significant thing about the FIR is that there is no reference to the death of Abhayraj who had also lost his life. It is slightly unusual that though this witness as per his admission knew Abhayraj, there is no reference of the name of Abhayraj in the FIR. Shri Gaurav Agrawal, learned counsel tried to take advantage of this and pointed out that the name of Manoj (A- 3) was not to be found in the FIR and that advantage must go to Manoj on that account. It is also seen that the witness had also failed to speak about the body of Abhayraj. In our opinion, though the omission of names of Manoj and Sunil is significant, much importance cannot be given to this omission. The FIR was after all given by a person who had seen the body of his young son having been brutally murdered. He had also seen the dead body of his brother-in-law and had also come to know that the other three members of the family of Krishnan were also seriously injured in the incident. The witness is bound to be excited and some scope would have to be given to the mental state of the witness at that time. The significance of this omission will be considered when we individually consider the case of each accused. The Trial Court as well as the High Court have not attached much importance to this omission and rightly so. However, the fact must be noted at this juncture that though this witness PW-1, Balan had come to know about the role played by Manoj (A-3) and Sunil (A-2), their names were not mentioned in the report. After these two persons went to the Primary Health Centre from the Police Station an Ambulance was called as all the three injured persons were in a serious condition and possibly could not have been treated in the Primary Health Centre and, therefore, they had to be shifted to the other Hospital.
15. At that time, during the journey to the hospital, Prabhu is stated to be conscious and had told the names of Dilip, Manoj and Sunil to Shashidharan who was accompanying the injured in the Ambulance Van. That is the claim of Shashidharan (PW-2). As per his claim, Prabhu had taken the names of Dilip, Manoj and Sunil and one more person as the persons who had inflicted blows with knife on Prabhu. The witness described Manoj (A-3) and Sunil (A- 2) as the friends of Dilip (A-1). The witness was candid enough to tell that he did not know them personally and further claimed that Prabhu had told him that they were Dilip's friends. His statement was recorded on 17.05.2004 in the evening. He denied and was contradicted on the question of Balan's wife accompanying them. However, he asserted further that the wife of Balan was not accompanying them. That, in our opinion, is an insignificant contradiction. Other omissions were also proved in the evidence but they are all insignificant omissions. Sushma was allegedly present at the time when Balan came to her house and a suggestion was given to him that they enquired from Sushma about the names of Manoj and Sunil. He, of course, refuted this suggestion. He was candid enough to admit that he did not know the names of fathers and surnames of Manoj and Sunil. He had not even seen Manoj and Sunil till then. He deposed in the Court that he had never gone to the house of Dilip at any time nor talked to any of his family members. There is a significant omission in his statement to the effect that he admitted that he had not stated before the police that Sushma's brother Dilip, Manoj, Sunil and one more person inflicted blows with knife. He also asserted that he had not stated that Prabhu had told him that Manoj and Sunil were Dilip's friends. It was specifically suggested that Prabhu had never disclosed him about Manoj and Sunil being Dilip's friends. It was also suggested that Prabhu had not disclosed about the assault by these three persons on Prabhu's family members. He obviously refuted those suggestions.
16. From the evidence of these two important witnesses one of whom was the author of the FIR what transpires is that while the role played by Dilip has been reflected in the FIR, the roles played by Manoj and Sunil are not to be seen as reflected in the FIR. Even as regards the alleged disclosure by deceased Prabhu to this witness in the Ambulance Van would depend upon the evidence of Deepa and Indira who were also present in the same van.
17. When we see the evidence of Deepa, it is seen that she was an injured witness. As per the evidence of PW-9, Dr. Mahendra Chandak, Deepa had suffered as many as four contused lacerated wounds over right side of upper and lower lip, left shoulder, left lumber region with omentum protruding out and over left gluteal region.
18. All the injuries and, more particularly, the injury Nos. 3 and 4 do appear to be serious injuries which have been reflected in medical Exbt.57 and the injuries were stated to be possible with sharp edged weapon like articles 6, 17 and 19. Therefore, there can be no dispute about the presence of Deepa on the scene.
In her evidence Deepa asserted that she also knew the accused in the case and then points out that she heard the knocking of the door at about 1.15.-1.30 a.m. She then saw the door being opened by the father after putting on the electric light and the further fact that as soon as the door was opened accused Manoj, DIlip and Sunil and one unknown person entered the house and they were all armed with knife. She asserted that accused Dilip (A-1) and Manoj (A-3) started stabbing her father. She was terrified and, therefore, shouted and her brother Prabhu also came and when he intervened accused Dilip (A-1) and Manoj (A-3) stabbed him also on his stomach and chest. She then claims that she tried to intervene to save her brother. Accused Dilip told accused Sunil and the unknown person to take Prabhu outside and accordingly Sunil and the other unknown person took Prabhu outside. She then claimed that Dilip and Manoj then rushed towards her. However, Bijit came out and caught hold of Manoj and urged him not to assault Deepa and, therefore, accused Manoj started inflicting blows with knife on the stomach and chest of Bijit also. It is further stated that Dilip and Manoj rushed towards her and inflicted knife blows on face, stomach and other parts of her body. She shouted and it is at that time her mother Indira came and she was also given blows by Manoj and Dilip because of which her mother fell down. She then adds that afterwards accused Sunil entered the room and deceased Abhayraj also entered the room and Sunil inflicted the blow with knife on him and he ran away and was followed by Sunil. At that point of time, according to her, Manoj dropped the knife in his hands and then accused Dilip and Manoj left. She also asserted that she had told the names of Manoj, Dilip and Sunil and one more unknown person when she telephoned her uncle Balan (PW-1). According to her, she heard her brother Prabhu who was lying outside the front door calling `mummy mummy'.
She, thereafter became unconscious and regained her consciousness only on the next day in Bhagwati Hospital where she was admitted for about 1-1/2 months. A statement came to be recorded only on 18.05.2004. In her examination-in-chief, she has asserted that she knew Manoj and accused Sunil as Dilip's friends. She was extensively cross-examined as regards the topography of the place and the topography of her house as also the role played by him.
19. Before we consider her evidence, it must be noted that though she did not know the father's name of accused Manoj Paswan and further though she did not know about his job, business or service she asserted that prior to the marriage of Prabhu with Sushma, accused Manoj had interacted with her on many occasions.
She also asserted that Manoj lived in the house of accused Dilip only. She also asserted that after the marriage between Prabhu and Sushma, she had not gone to the house of Dilip. She also denied the suggestion that Dilip had never come to their house after the marriage of Sushma. She asserted that accused Dilip had come to their house and given threats. In her cross-examination, it has come that Abhayraj was her next door neighbour and used to exchange the messages between Prabhu and Sushma. She has also spoken about the efforts on the part of Dilip's sister Kalpana and Dilip's mother to persuade Sushma to come back to her house even after the marriage.
20. Significantly enough, in her lengthy cross-examination, very little is asked to her about the actual incident of assault.
This witness was the most natural witness and had also the opportunity to watch the dastardly attack and she had withstood her cross-examination extremely well insofar as the attack by accused Dilip and Manoj was concerned. She was not injured till her father, deceased brother Prabhu and Bijit were attacked by the accused persons. A wild suggestion was thrown to her about the fact that she had not seen the incident as she was also being assaulted with her mother, which Deepa has, of course, refuted.
Again a wild suggestion was thrown at her that the unknown person had disconnected the electric supply and the telephone connection and thereafter, the incident took place. Again one fantastic suggestion was given to her that on the night of incident her brother and Abhayraj had gone to Shivaji Nagar and consumed liquor and they quarreled there and Abhayraj was killed at Shivaji Nagar and thereafter those unknown persons chased her brother up to their house. Some omissions were shown in her evidence and she admitted that she had not stated that all the four persons were armed with knife. She also accepted that she had not given the description of knife since she was not asked. Insofar as the cross-examination at the instance of accused No.2, Sunil is concerned, one very significant fact has come in her evidence to the effect that she asserted that she had told the names of Sunil and Manoj as Dilip's friends. She had accepted that such fact was not written in her statement. She had also stated before the police that accused Sunil and the unknown person took Prabhu out of the room and she did not know as to why this fact is not written in her statement before police. She stated that it was not true to say that she made a false statement that Sunil was Dilip's friend. She further stated it was not true to say that she made a false statement that her father opened the door and accused Sunil and others entered the house armed with knives. She also stated that it was not true to say that she made a false statement that accused Sunil and one unknown person took Prabhu out of the room as stated.
21. Inspite of all these omissions which have been proved, we are convinced that Deepa had seen all the three accused persons.
Not only that, she had also identified all the three accused persons. She had no reason not to identify Dilip and Manoj who were staying almost in her neighbourhood. Her assertion that Manoj was residing in Dilip's house has come in her cross- examination and has not been explained anywhere. As far as accused No. 2, Sunil is concerned, it must be noted that a poor attempt was made that Yogita who was her friend had also a brother called Sunil. Merely because the witness had not stated that Sunil and Manoj were the friends of Dilip, it cannot be said that Sunil was not identified. Her claim that she knew all the accused persons could not be demolished in spite of the lengthy cross- examination.
22. Shri Raj, learned counsel tried to submit that she had not identified the accused persons individually in the Court. The argument is clearly incorrect. If she had claimed that she had known all the accused persons that could have been challenged in the cross-examination by asking her to identify the accused persons. The defence backtracked on that issue and did not choose to ask her to identify the accused individually. It was obvious that if she very well knew Dilip and Manoj, which claim cannot be disputed, the remaining third accused would be Sunil and she would be in a position to identify him individually and probably that is why the defence did not take the chance. The other two accused were also related to Dilip, being father and mother of Dilip.
Therefore, it was obvious that the witness had meant only accused No. 2 as Sunil. The evidence of the witness about the role played by Dilip and Manoj, to begin with, and thereafter by Sunil in assaulting Abhayraj has gone almost unchallenged. There is practically nothing in the cross-examination and the whole cross- examination was only on fringes. She also went to the extent of telling the colours of the clothes which were worn by Bijit and her father as also described the clothes worn by Prabhu. That claim has also not been disputed nor demolished in cross- examination. Very strangely, the cross-examination was directed at the omissions of the claims which the witness had not made in her examination-in-chief and on the basis of the answers given in cross-examination which was not permissible. The whole evidence of the witness is extremely natural and the witness has not tried to unnecessarily implicate anybody else. She has not assigned any role to the unknown person. She has also not exaggerated by stating that Sunil also assaulted herself, Indira or Bijit. It is only as regards Abhayraj that she has attributed the assault to Sunil against him. Her whole evidence being the evidence of injured eye-witness was wholly credible as has been held by the Trial Court as well as the High Court. Even her evidence, insofar as the assault on herself and her father and Bijit is concerned, is supported by the medical evidence which evidence we will consider in the latter part of the judgment. We, therefore, cannot accept the contention raised by Shri Agrawal that Manoj was not identified merely because his name did not appear specifically in the FIR. We also reject the contention of Shri Raj to the effect that Sunil was not identified at all by this witness. This takes us to the evidence of Indira, another witness injured during the assault.
23. Indira also asserted in her evidence that she knew the accused persons including Sunil (accused No.2) and accused Manoj (accused No.3). She was woken up owing to the shrieks of Deepa and Krishnan. She saw that Deepa and her husband were in the injured condition when she entered the TV room. It is significant that at that time, accused Dilip and accused Manoj rushed towards her and inflicted blows with knife over her neck, chest, face and hands. She has also seen accused Sunil (accused No.2) entering the room at that time which version completely tallies with the version of Deepa. She also attributed the neck injury of Abhayraj to accused Sunil. It is significant that she has not referred to deceased Prabhu who had been dragged outside. She then asserted that accused Sunil chased Abhayraj who ran outside the house from the back door. She asserted that Prabhu disclosed to her that Dilip (accused No.1), Manoj (accused No.3) and Sunil (accused No.2) and one more person had assaulted him with knife. She has also extensively been cross-examined. In her cross-examination, she had rightly asserted that when she entered the room, Prabhu was not present in the room and Deepa had also fallen down. She was asked about Deepa Kakad who resided adjacent to their house.
There is an important omission about Prabhu's having stated to her that it was accused Dilip, Manoj and Sunil who had assaulted him.
In spite of that omission, it cannot be forgotten that Indira is an injured eye-witness herself and had seen assault on deceased Abhayraj by Sunil (accused No.2). She has also seen Dilip and Manoj. Her claim in the examination-in-chief that she knew accused Dilip (accused No.1), Manoj (accused No.3) and Sunil (accused No.2) and further claim that Sunil and Manoj were friends of Dilip has not been demolished at all in the cross-examination.
In fact there does not appear to be any challenge to that claim.
It must be noted that both Deepa (PW-4) and Indira (PW-8) have not spoken about any dying declaration having been made by Prabhu to PW-2, Shashidharan while they were being taken to the Hospital, probably because both Deepa and this witness, Indira were unconscious while Deepa regained her consciousness only in the Hospital. This witness was very seriously injured and regained her consciousness after quite some time. The only cross- examination on behalf of accused No.2 was that there were a few persons with the name Sunil in their locality. She also had not stated that Sunil was a friend of Dilip. In our opinion, these omissions do not help the defence as there was no reason for these witnesses to falsely implicate Sunil. There is really no strained relationship of this witness with Sunil at least shown in their cross-examination. Under these circumstances, the witnesses would gain nothing by falsely implicating Sunil and Manoj. There is absolutely no cross-examination in respect of the identity.
Therefore, the evidence of these two witnesses was rightly believed by the Trial Court as also by the High Court. In our opinion, this clear cut eye-witness account by Deepa and Indira is enough to convict Dilip (accused No.1), Manoj (accused No.3) and accused Sunil (accused No.2).
24. During the arguments before us Shri Raj gave a notice under Section 294 (2), Cr.P.C. to the State counsel to admit the document which is so-called dying declaration of Prabhu dated 17.05.2004. This dying declaration was a part of the charge-sheet and the copy thereof was supplied to the accused persons. Very strangely, this dying declaration was not brought forth on record by the prosecution. The said dying declaration now having been admitted by the Public Prosecutor can be read in evidence. It is counter signed by Dr. S.S. Anakal (PW-5). It is also counter signed by the Investigating Officer Kailash Bharve. It bears a thumb mark. This was made by deceased Prabhu wherein it has been stated that at about 1.30 a.m. Prabhu's father was assaulted by 2- 3 persons with knife and when he came out, he was also assaulted.
At that time accused Dilip and accused Manoj inflicted knife blows on him and at that time two more persons entered the house and started assaulting them. Further it is stated that while Dilip and Manoj were trying to assault his mother, he tried to stop them. He has also suggested that since he had married Dilip's sister Sushma, Dilip, Manoj and their other associates had entered their house and assaulted them. In fact when the matter was pending before the High Court for confirmation, the accused filed an application under Section 391 of the Code of Criminal Procedure to take on record this dying declaration. We have seen that application. In that application production of additional evidence under Section 391, Cr.P.C. was suggested on the ground that though such a dying declaration was given to Dr. S.S. Anakal by deceased Prabhu, the same was not brought on record by the prosecution and the same was suppressed from the defence before the Trial Court. It was stated to be a vital omission on the part of the prosecution and it was further claimed that it went to the root of the matter as far as the culpability of accused Sunil is concerned. It was also pointed out that in the said dying declaration, the name of Sunil Yadav was not mentioned and that due to inadvertence, the said dying declaration was not confronted during the evidence of PW-5, Dr.S.S.Anakal. The application was rejected by the High Court. Very strangely, this application was opposed by the Public Prosecutor as also the learned counsel appearing for Dilip (accused No.1) and Manoj (accused No.3). The High Court observed in its order dated 01.09.2007 that though Dr. Anakal was examined as witness and though the copy of this dying declaration was furnished to all the accused persons during the trial, no question was put with regard to Prabhu's dying declaration by the counsel for accused No.2, Sunil before the Trial Court. It was on these grounds that the High Court observed that in view of the strong opposition by Dilip (accused No.1) and Manoj (accused No.3) to the application, the High Court was not inclined to exercise its discretion in favour of the appellant and on that ground the application stood rejected.
25. To say the least, we are surprised by the order passed by the High Court. In fact the proceedings before the High Court were in the nature of an extended trial. The confirmational proceedings are always the original proceedings. The High Court was dealing with the accused who was facing death sentence.
Therefore, merely because no question was asked to Dr. S.S. Anakal (PW-5), the document could not have been held back and an opportunity was bound to be given by getting the document proved if necessary by re-calling Dr. Anakal by the High Court itself.
The task of the Public Prosecutor is not only to secure the conviction, he has a duty to the Court. He is an officer of the Court and, therefore, in all fairness, firstly the document should have been brought on record and secondly, even if Dr. Anakal who recorded the dying declaration was not confronted with that dying declaration, that opportunity could not have been denied before the High Court since the proceedings before the High Court were in the nature of original proceedings and an extended trial. We are surprised that the Public Prosecutor opposed the application.
Fairness of the trial is the basic requirement in the criminal law. We think that the Public Prosecutor ought not to have opposed the production of the document. We, therefore, allowed the production of the document.
26. In a reported judgment Rampal Pithwa Rahidas & Others. v. State of Maharashtra [1994 Supp (2) SCC 73] somewhat similar situation occurred where this Court reiterated the duty of the investigating agency to act honestly and fairly. In that case a communication-cum-application by an approver, before he was made approver wherein he had claimed the bail on the ground that he knew nothing about the offence and he was unnecessarily being incarcerated, was not confronted to him at the time of trial. The Court took the view that though the witness was not confronted with that statement and in a strict sense it was not brought before the Court, yet the same communication could be looked into by the Courts. The Court also observed in paragraph 37 as under:
"The quality of a nation's civilization," it is said, "can be largely measured by the methods it uses in the enforcement of criminal law" and going by the manner in which the investigating agency acted in this case causes concern to us. In every civilized society the police force is invested with the powers of investigation of the crime to secure punishment for the criminal and it is in the interest of the society that the investigating agency must act honestly and fairly and not resort to fabricating false evidence or creating false clues only with a view to secure conviction because such acts shake the confidence of the common man not only in the investigating agency but in the ultimate analysis in the system of dispensation of criminal justice. Let no guilty man go unpunished but let the end not justify the means! The Courts must remain ever alive to this truism.
Proper results must be obtained by recourse to proper means - otherwise it would be an invitation to anarchy."
27. Shri Raj urged that we should send back the matter for further examination of Dr. S.S. Anakal and, if necessary, the other witnesses like the Investigating Officer who has also counter singed the said dying declaration. Shri Gaurav Agrawal also urged that in case the dying declaration is sent back then further opportunity will have to be given even to accused Nos. 1 and 3 to further cross-examine the witnesses as the dying declaration clearly goes against at least accused Nos. 1 and 3.
28. Ordinarily, we would have sent back the matter. However, we cannot ignore the fact that all the three accused persons are facing death sentence awarded by the Trial Court and confirmed by the High Court. We would not, therefore, increase the agonies of the accused persons by sending back the matter to the High Court;
instead, since accused No.1 and 3 did not have opportunity to cross-examine the witnesses about the document, we will not consider the documents against accused Nos. 1 and 3. Insofar as accused No.2, Sunil is concerned, it is true that his name does not appear in the said dying declaration but in our considered opinion that would be of no consequence for the simple reason that the evidence of the eye-witness completely fixes the criminal liability on the part of accused No.2, Sunil. Therefore, even if the said dying declaration is somewhat helpful to Sunil, that by itself will not wipe out the evidence of the two eye-witnesses whose evidence was credible as held by the Trial Court as well as the Appellate Court.
29. Thus in our view, the conviction of all the three appellants before us as ordered by the Sessions Judge and confirmed by the High court is correct and we confirm the same.
30. This, however, takes us to the question of sentence. This is a case where the death sentence has been ordered by the Sessions Judge which has been confirmed by the High Court. We must, at this juncture, take the overall circumstances while taking into consideration the death sentence awarded by the Courts below. As held in Machhi Singh v. State of Punjab [1983 (3) SCC 470] as also in Bachchan Singh v. State of Punjab [1980 (2) SCC 684], we must weigh the circumstances justifying the grant of death sentence vis-`-vis the mitigating circumstances. The High Court considered the following circumstances justifying the imposition of death penalty"
"(a) Helpless victims (b) Unarmed victims (c) Victims woken from sleep at midnight (d) Manner of inflicting injuries, 20-30 serious injuries on death of the deceased, whereas even a single injury would have been sufficient to kill, shows the barbarous attitude;
(e) Attacking ruthlessly six persons, Deepa and Indira were let off presumed to be dead, seeking to wipe off the entire family;
(f) Attack on every vital organ;
(g) Young boy Bijit was brutally assaulted;
(h) Not only Prabhu, even the messenger boy Abhayraj was brutally assaulted;
(i) The time chosen was past midnite hence clearly premeditated;
(j) Assault on lower caste based on caste hatred:
(k) Marriage took place on 29.10.2003 and the assault was on 17.05.2004 i.e. after a lapse of seven months. As Dilip was totally opposed to the marriage, the above attack was highly premeditated and not at the heat of moment.
31. The High Court relied on the judgment of Dhananjoy Chatterjee @ Dhana v. State of West Bengal [2004 (9) SCC 751] and quoted extensively therefrom. One other case Ronny alias Ronald James Alwaris & Ors. v. State of Maharashtra [1998 (3) SCC 625] was also relied on by the High Court. The High Court extensively quoted from the judgment in Ediga Anamma v. State of Andhra Pradesh [1974 (4 )SCC 443] and State of U.P. v. Dharmendra Singh & Anr. [1999 (8) SCC 325] as also Lehna v. State of Haryana [2002 (3) SCC 76].
32. However, even a close scrutiny of the judgment does not show any effort on the part of the High Court to consider the mitigating circumstances, though such exercise has been done by the Trial Court in paragraph 42 of its judgment. The mitigating circumstances considered by the Sessions Court are:
"1) The age of the accused persons being between 20-25 years;
2) Their clean past, in the sense they were not involved in any offence previously"
33. Shri Raj and Shri Gaurav Agrawal addressed us extensively on the mitigating circumstances. As far as accused No.1, Dilip and accused No.3 Manoj are concerned, the learned counsel first pointed out that apart from the two circumstances considered by the Sessions Judge, namely, the young age of the accused persons and there being no criminal antecedents, there were number of other mitigating circumstances which the Courts below had not considered. It was submitted that accused No.1, Dilip must have felt morally justified in attacking the family members due to the fact that his younger sister had revolted against the family and got married to Prabhu, a Keralite. Therefore, to preserve the family honour, Dilip had taken the revenge of the so-called insult of his family. It was also pointed out that since Manoj was the resident of the same house, he also may have been persuaded to join the crime as also Sunil who was all through described as the friend of Dilip.
34. Learned counsel further argues that insofar as Manoj was concerned, he apparently had no enmity though he might have felt it necessary to display the loyalty to the family in whose house he was living and it could have been only out of that, that the murders took place. Learned counsel further argued that the deaths of Bijit and Abhayraj were in reality not the intended deaths but they became the victims of the circumstances since Bijit tried to stop the assailants. He was not supposed to be present there but his fate drew him in the house and he became the prey of the murderous assault. Perhaps nothing would have happened had he not come to the room. He not only came in the room but also tried the stop the assailants from assaulting.
35. As regards Abhayraj, learned counsel pointed out that he was not there in the beginning but he being the immediate neighbour must have come attracted by the shrieks and lost his life. According to the learned counsel, there is very little or almost no evidence available as to how Abhayraj was killed and by whom. The counsel pointed out that the only allegation was that Sunil (A-2) dealt a blow on his neck and when he ran away he was followed by Sunil and the unknown person. Learned counsel also highlighted that the possibility of the said unknown person being responsible for the death of Abhayraj and Prabhu could not be ruled out since, as per the evidence of Deepa, Sunil and that unknown person took Prabhu out and then it is not established as to how many blows were dealt on Prabhu and, therefore, Sunil alone could not be held to be responsible. There may be a substantive contribution on the part of that unknown person to the crime, at least for the murder of Prabhu and Abhayraj. Learned counsel further highlighted the role of the unknown person and the fact that the said unknown person remained a mysterious part of the investigation and trial. Therefore, it was ultimately urged that it could not be deemed to be an assault with a common intention to wipe out the whole family as has been tried to be suggested by the prosecution.
36. Learned counsel further submitted that it could not be said that the accused could not be reformed, particularly, because their antecedents were clean or at least the prosecution was unable to point out any criminal activity in the past on the part of the accused persons.
37. Shri Raj, appearing for accused No.2, Sunil also supported these arguments and added that, in reality, Sunil could not be attributed with the brutal attack. Undoubtedly, Sunil did not assault either Krishnan Nochil or Prabhu, to begin with, he was merely attributed assault on Prabhu after Prabhu was dragged out for which there was no evidence as to whether it was he or other unknown person who had given blows to him. As far as the allegation regarding Abhayraj is concerned, learned counsel pointed out that like Prabhu, there was no evidence available as to how many blows had been given on Abhayraj's body and by whom.
Learned counsel pointed out that it was only one blow which was given to Abhayraj. Learned counsel also urged that it must have been because of the friendship between the other accused and Sunil that Sunil had accompanied the accused persons but it could not be said that Sunil also shared the common intention to wipe out the whole family. In fact, Sunil did not act, to begin with, insofar as the assaults on Krishnan and Prabhu were concerned. It was further pointed out that Sunil was merely 19 years of age at the time of incident.
38. The Trial Court has made some exercise in weighing the mitigating circumstances though such conscious effort does not seem to have been made by the High Court. In terms of the law laid down in Bachan Singh's case (cited supra) as also in Machhi Singh's case (cited supra) and number of subsequent decisions of this Court thereafter, it would be now our task to weigh those circumstances.
39. All murders are foul, however, the degree of brutality, depravity and diabolic nature, differ in each case. It has been held in the earlier decisions of this Court which we may not repeat that the circumstance under which the murders took place, differ from case to case and there cannot be a straightjacket formula for deciding upon the circumstances under which the death penalty is a must.
40. Insofar as the accused No. 1, Dilip is concerned, there can be no doubt that he was the chief architect of the crime. There can also be no doubt that he entered the house of the victims in the dead of night. Obviously, the visit was not intended to be a courtesy call. It was obvious that he had visited being duly armed and in company of three other friends. What was then the psychology of Dilip, accused No.1 and why did he wait for seven months are the relevant questions which must attract our attention.
41. Sushma was the younger sister of this accused. It is a common experience that when the younger sister commits something unusual and in this case it was an intercaste, intercommunity marriage out of the secret love affair, then in the society it is the elder brother who justifiably or otherwise is held responsible for not stopping such affair. It is held as the family defeat.
At times, he has to suffer taunts and snide remarks even from the persons who really have no business to poke their nose into the affairs of the family. Dilip, therefore, must have been a prey of the so-called insult which his younger sister had imposed upon his family and that must have been in his mind for seven long months.
It has come in the evidence that even if the marriage was performed with Prabhu, there were efforts made by the family members of Dilip to bring Sushma back. It has come in evidence that mother of Dilip tried to lure back Sushma and so did her other married sister Kalpana who actually went on to meet Sushma in her college. Those efforts paid no dividends. In stead, Sushma kept on attending the college thereby openly mixing with the society. This must have added insult to the injury felt by the family members and more particularly, accused Dilip. Why did he wait for seven months? The answer lies in the fact that Sushma became pregnant and thus reached a point of no return. Till such time as she became pregnant, there might have been some hopes in the family to win her back but once she became pregnant, even that distant hope faded away and, in our opinion, that is the reason why this ghastly episode took place. As if all this was not sufficient, Dilip himself must have had the feeling of being cheated. It is not that Dilip did not know Prabhu who was living only three houses away from his house. The secret love affair which went on between Sushma and Prabhu for wh
