AI Structured Summary
Not yet generated for this judgment
Judgment
Odgers, J.—Taking Criminal Appeal No. 40 of 1923 first, in this case 8 of the 24 accused were convicted by the acting Sessions judge of
Godavari Division, as to accused 2 and 4 to 8 u/s 147, as to accused I under Sections 326, 324 and 148 and as to accused 3 under Sections 324
and 148. The riot in which these persons are held to have taken part was a fight between the Panchamas of Voolapalli and the Panchamas of
Biccavole, a village close by, and it took place about midday on 12-4-1922 at the boundary between the two villages. The story of the beginning
of the fight is told by P.W. 2 whose credibility there is not the least reason to doubt. He is an Inspector of Co-operative Societies, and when on
tour from Biccavole on the day in question, 9th accused told him that the Biccavole and Voolapalli Panchamas had quarrels and the Voolapalli
people were going to Biccavole to settle the quarrel. It appears that some Voolapalli men had married Biccavole wives and had refused to fetch
them away to their houses. P.W. 2 was asked to mediate. He agreed, but thought that it would be, better if he had some support and went to fetch
the School Master, P.W. 9. He left the two parties of Panchamas, one on each I side of the boundary. There was a panchayat formed, but
according to the evidence of P.W. 2 a Biccavole man whistled'', and this was a signal for a general fight between the two factions. P.W. 2, seeing a
fight was imminent, went away. He says there were about 70 of the Voolapalli people and about 30 or 40 of the Biccavole people. He saw no
weapons in the hands of either party. P.W. 9 does not give any useful evidence as he, seeing the two factions sitting opposite each other ort the
boundary, apprehended that there would be a fight and ran away. That there was a fight cannot be disputed. The learned Sessions Judge held that
accused 1 and 3 were the leaders of the Voolapalli party and that the fight was entirely due to their action.
The other case, Criminal Appeal No. 39, is a ease in which certain members of the Biccavole party, accused there 13, 10, 11 and 22, have
been convicted, as to accused 1 and 3 u/s 148 and 324 and as to accused 10, it and 22 u/s 147. The accused in Case No. 39 are most of the
witnesses in the other case Cr. Appeal No. 40. Mr. Lakshmanna who appeared for the accused in Criminal Appeal No. 30 pleaded self defence
largely I think on the ground that the learned Sessions judge, possibly rather inaccurately, says ""there is a certain element of self defence to be
considered,"" though he adds that the doctrine is not, in a rioting case, to be discussed when the question is whether a man is guilty or innocent or
the offence of rioting. It is admitted that there is no evidence of self defence on the record. The statements of the prosecution witnesses in Criminal
Appeal No. 40 were relied on but were not put in at the trial. It does not seem to me that the defence of self defence which must be specific and
individual in every case can be relied on here where there is good evidence to hold that there was a general light between these two parties. The
plea in Case No. 39 is that the Biccavole party went to the panchayat peacefully and they got the worst of it and that the Voolapalli party were the
aggressors. There is no evidence of this whatever. In fact what little evidence there is (of P.W. 2) seems to show that the Biccavole party who are
the accused in Case No. 39 began the tight as one of their numbers sounded a whistle which was the signal for the general engagement.
The case would present no subject of interest were it not for the fact that the witnesses in both the cases partly resiled in the Sessions Court
from their statements made before the Committing Magistrate. For instance, to take one example from the record in Criminal Appeal No. 40,
P.W. 4 before the Committing Magistrate''s Court distinctly stated that the 1st accused cut him on his right wrist with a sword stick, 3rd accused
with a sword stick hit him on the shoulder, 7th accused hit him with a stick on his back. In the Sessions Court he admits there was a fight and that
he was injured on his right Wrist and that it was caused with a knife but he could not say Who gave him the blow. He says the Police forced him to
tell the Magistrate that the 7th accused hit him on the back with a stick, he did not see the 1st accused strike anybody. To take another example,
P.W. 5 in the Magistrate''s Court says that the 1st accused stabbed him with a knife on his left palm. In the Sessions Court he said he received a
knife cut on the palm of his left hand. He did not notice who gave him the blow. When he was examined by the Committing Magistrate he says he
was confused. P.W. 6 says there ,was a fight, but he does not know how it arose and that some one gave him a blow on the back with a knife.
Before the Committing Magistrate he said that the 1st accused chased him and cut him with a knife on the back. In the Sessions Court he said that
the Police compelled him to implicate some one and that was why he said that the accused had struck him on the back with a knife. P.W. 7 said in
Sessions Court he received no injuries that day and that he went to the Hospital to get the wound attended to which is obviously false (cf. Ex. G.)
P.W. 8 said in the Sessions Court that he received three injuries of which two were caused with a knife and the other with a stick. He cannot say
who struck him. In the Committing Magistrate''s Court he said the accused r, 7 and 6 hit him with knives lie also says that the Police frightened him.
The same unwillingness in the Sessions Court to name the man who injured each witness is to be observed in Criminal Appeal No. 39. It will be
tedious to go through the whole of the depositions, but from that I have quoted above it will be gathered that the witnesses on the whole admit
there was a fight. Most of them admit they were injured but when it comes to naming the person who injured them they say they do not know.
There is in my opinion ground for thinking that these two villagers have now composed their quarrel and that it was a condition of the settlement
that none of them should inculpate the other when it came to the trial. On the best consideration that I can give to the facts of the case it appears to
us that the Sessions Judge was perfectly justified, subject to what will be said hereafter, in relying on the statement before the Committing
Magistrate u/s 288, Criminal Procedure Code, and in believing those statements in preference to the statements made by the witnesses in the
Sessions Court when they profess ignorance of their assailants.
The allegations made in the Sessions Court as will be seen are two: (1) that the witnesses were confused when they made their statements
before the Magistrate and (2) that they were made under compulsion by the Police. But the learned Sessions Judge has found that there could have
been no confusion in their minds over three months after the occurrence as they were examined by the Magistrate in August whereas the
occurrence was in April, and that the Police compulsion, if it existed, would be just as strong in the Sessions Court as it was when they were
examined. The Sessions Judge therefore finds that these two allegations were entirely unfounded. This is the reason given by him for preferring the
evidence u/s 288. But it is objected before us that the learned Sessions Judge was wrong and that the evidence u/s 288 ought not, under the
circumstances, to have been believed by him as there is no material corroboration of these statements. Several cases were quoted to us on this
subject, and I might premise by referring to a case to which I was a party, reported in In Re: Velliah Kone, , where it was held that the effect of
Section 288 is to place the deposition of a witness before the Committing Magistrate on exactly the same footing with the deposition in the
Sessions Court and that it is a testimony within the meaning of Section 157 of the Evidence Act. The learned Vakils for the defence in this case
quoted before us Queen Empress v. Joochi ILR 21 All. 111 and Queen Empress v. Nirumal Das ILR 22 All. 445. Queen Empress v. Joochi ILR
28 All. 683 is to the effect that a conviction cannot be based solely on the evidence before the Magistrate there being no other evidence to
corroborate it. In Queen Empress v. Nirmal Das ILR 22 All. 445 it was said: ""It is difficult to conceive that any. responsible tribunal should permit
the conviction of a person upon such evidence, i.e., Section 288, if it stood by itself. ""In a later case in the same Court Emperor v. Dwarka Kurmi
ILR 28 All. 683, in which one of the Judges who was sitting alone decided Queen Empress v, Joothi ILR 21 All. 111 it was held that when
admitted, the statements u/s 288 are exactly on the same footing as all the other evidence in the case, its value being of course a question for the
tribunal which has to decide the case on the evidence. Two cases of our own Court were relied on: Queen Empress v. Bharmappa ILR 12 Mad.
123 which was a case of a retracted confession corroborated by depositions u/s 288, the statements made before the Magistrate being retracted in
the Sessions. It is really an example of what the Bombay High Court calls in Queen Empress v. Gharaya ILR 19 Bom. 723 ""the Madras practice
of requiring corroboration of a retracted confession"" and which it may be noticed the Bombay High Court does not follow. In Queen Empress v.
Bharmappa ILR 12 Mad. 123 the learned Judges held the depositions read u/s 288 and retracted at the trial are not by themselves material
corroboration of a retracted confession. But in Queen Empress v. Doraisami Iyer ILR 24 Mad. 415, it was held that u/s 288 the Court U not
restricted to using the evidence before the Committing Magistrate only for the purpose of contradicting the witness at the trial. The section was
intended to enable a Court to read the previous evidence as substantive evidence at the trial where for the purposes of justice the adoption of such
a course is found necessary by the Judge. The only other cases that is necessary to notice is the, one cited in King Emperor v. Bhut Nath Ghose 7
C.W.N. 345. In that particular case it was held that the Sessions Judge did not exercise a proper discretion in acting on the statement u/s 288. It is
perfectly clear from the later Madras ruling cited above that, in a case like the present where you clearly have a conspiracy to suppress the names
of assailants in the Sessions Court but you have corroboration of the statements made u/s 288 in all material respects, except this, the Sessions
Judge was perfectly justified in order to attain the ends of justice in regarding the statements u/s 288 as substantive evidence at the trial. The
contention on behalf of the accused that there must be corroboration on the very point on which the witnesses have resiled is clearly in my opinion
wrong. If this is necessary then I cannot see any scope for the statements u/s 288. In my opinion all that the earlier cases quoted come to is that
where you have two equally balanced stories one story in the Sessions Court and the second the story as told before the Committing Magistrate, it
is as a matter of discretion unsafe to prefer the latter rather than the former. That is a case of an equal balance of evidence. When there is nothing
to show the preponderance of one over the other that may be a perfectly good doctrine. Whereas here you have got general agreement in the two
stories the only difference being in the name of the actual assailant of each witness, and such a doctrine is clearly untenable. It therefore seems to
me that the legal point fails.
With regard to the facts of the two cases I am of opinion that they have been fairly found by the Sessions Judge on evidence which was
available for him to consider and I am not disposed to differ from his findings. The 1st accused in Criminal Appeal No. 40 has been given
consecutive sentences amounting to three years and the 3rd accused 1� years. It is suggested that these arc unduly severe. It must be pointed
out that this was a serious riot in the course of which one man of the Biccavole party died as the result of injuries received. On consideration I am
unable to see any reason to remit any part of the sentences. I would confirm the convictions and sentences and dismiss the appeals in each case.
Wallace, J.
I agree with my learned brother for the reasons given by him that these appeals should be dismissed.
I wish to say something on the point of law raised in these two cases. It is quite clear from a comparison of the depositions in the Sessions Court
of each set of witnesses in these two cases with their depositions in the Committing Court that each eye-witness supported his general account of
the fight in every point except that of identifying particular assailants, and that each with one Record in the Sessions Court professed his inability to
make any such identification of assailants. None of them goes so far as to give a categorical denial of his former statement that such and such an
accused person committed such and such an act, but all say merely that they cannot identify particular assailants or that they do not remember who
they were. When it is noted that in S.C. No. 51 of 1922, 13 out of the 14 eye-witnesses are accused in S.C. No. 52, and that in S.C. No. 52, 8
out of 9 eye-witnesses are accused in S.C. No. 51, the conclusion cannot easily be resisted that between the hearing in the Committing Court and
the hearing in the Sessions Court both parties came to a mutual agreement that each would not in the Sessions Court identify as assailants the
members of the other party. Such a conclusion could only be rebutted if there are strong grounds for thinking that the identification evidence in the
Committing Court was due to some coercion or* undue influence, and that it was so has been argued before us. It is true that in Section C. No.
51, 7 out of the 14 eye-witnesses say that Police pressure to identify particular assailants was put on them, but three others of these witnesses
merely say their identification in the Committing Court was due to a confusion of mind, while the other four give no reason at all. In S.C. No. 52
only one eye-witness out of the 9 complains of Police pressure and the rest give no reason. The theory of police pressures is untenable, since that
would have been tightened and not relaxed when the case came to Sessions. It is further very significant that in the Sessions Court in both the cases
only 2 out of the 23 eye-witnesses were cross-examined at all, and these two were only asked a few unimportant questions. The defence pleaders
in each case evidently were aware from the beginning of the hearing of the cases there that no eye-witness was going to identify any of the accused
and therefore it was not worth while cross-examining even on the general features of the fight; The common sense conclusion is that in order to
save one another the members of each party had agreed not to ""identify their assailants in the Sessions Court, that is, they entered into a concerted
conspiracy to defeat the ends of justice.
That being the reasonable deduction from the facts, we have to decide whether in such circumstances the lower Court was justified in admitting
u/s 288, Cr.P. Code and using as substantive evidence against the accused in each case the evidence of identification given in the Committing
Court, such evidence of identification being lacking in the depositions given before it. It is hardly necessary to emphasise here that, once a Court
has admitted on behalf of the prosecution evidence u/s 288, the depositions so admitted are just as much evidence for the prosecution in the case
as the depositions recorded for the prosecution in the Sessions Court. There is nothing in Section 288 which indicates that there is any difference in
the probative value of the former when compared with the latter. See In Re: Velliah Kone, , Emperor v. Dwaraka Kurmi ILR 28 All. 683, and
Queen Empress v. Doraiswami Iyer ILR 24 Mad. 415. Whether the Court is justified in admitting u/s 288 with mechanical regularity depositions
given in the Committing Court of any and every wit ness who retracts in the Sessions Court is a question to which I shall come later.
We have been referred in argument at the Bar to various cases from which it is sought to deduce a general proposition that conviction by a
Sessions Court based wholly on depositions admitted u/s 288 is bad in law. We have riot been referred to any ruling which lays down any such
broad proposition. The broad principle to be observed clearly is that where witnesses are so careless of the truth as to abandon readily on oath
what they have previously sworn on oath, their statements on any point should not be accepted without great caution and sound judicial reasons for
accepting as true anything they have said. Sometimes this principle has been interpreted in particular cases to mean that sound judicial reasons are
absent unless there is independent corroboration on material particulars, see Queen Empress v. Jadul Das ILR 27 Cal. 295 , Queen Empress v.
Joochy ILR 21 All. 111 and Queen Empress v. Nirmal Das ILR 22 All. 445. That that is a rule of practice and not a rule of law may be readily
seen by taking the extreme case of a conviction based on the uncorroborated evidence of an accomplice which conviction is not bad in law.
An automatic test for the credibility of witnesses is not one that can be stated or ought to be stated in statutory terms. The test cannot be
mechanical, but emerge for each case from circumstances and probabilities of that case and is the net result of the effect of these on the mind of the
Judge trying the case. In cases where witnesses have retracted in the Sessions Court their statements before the Committing Court, the proper test
is, ""are there reasonable grounds, grounds sufficient, to satisfy a judicial mind, for holding that the former statements are false and the latter are
true?"" Such grounds might be corroboration by other witnesses but need not necessarily be so. Each case must rest on its own evidence.
In my view, however, such grounds must be found by the trying Court and put forward by it, as the lower Court has done, as a reason for the
admission against the accused of former statements u/s 288, Cr.P.C., that is, unless the Sessions Court is satisfied that there are judicial grounds
for holding that the retraction in the Sessions Court is false testimony and that the statements in the Committing Court are true testimony, it ought
not to admit on behalf of the prosecution these latter statements u/s 288 at all. And here I would follow the principle laid down in the 27 Calcutta
case in so far as it lays down that such statements are not to be mechanically placed on the record without some sufficient grounds for as I have
indicated the Court must have satisfied first that ""there is something to show the truth of the former statement.
The cases which usually arise are where a few witnesses who speak in the Committing Court to having seen the commission of a crime deny in
the Sessions Court their whole story and allege that they did not see the commission of the crime at all; and in most of such cases it would be a
sound conclusion that the evidence in neither Court is reliable, unless there is some outside corroboration of the witnesses in the Committing Court.
But the present cases are very different from these. Here is a large body of evidence in the Sessions Court to support the main story of the fight as
given in the Committing Court up to the point of the identification of the assailants. Then the witnesses retract, being themselves accused in the
counter-case and expecting the benefit of a similar retraction of the eye-witnesses in the case in which they themselves are accused; and, as I have
said, there is no other reasonable explanation for their retraction on that sole point than that they came to a compact with the other side that the
other side would similarly exonerate them in the Sessions Court. It is impossible to resist the conclusion that their retraction on the one point of
identification in the Sessions Court is a perjury designed to defeat justice, and that the true evidence is that which they gave in the Committing
Court. In these cases therefore I find no difficulty in agreeing with the lower Court as to which are the reliable depositions; and on its conclusion on
that point, which was a judicial one, that Court was perfectly competent to act. I agree therefore that the learned Sessions Judge was amply
justified in the circumstances of these cases in accepting as true and using the evidence of identification of assailants given in the Committing Court
by the eye-witnesses and cannot accept the argument put forward before us that the conviction based on that evidence is bad or unjustifiable in
law.