Nallakannu @ Muthu vs State

A.S. Venkatachalamoorthy, J.—The appellant/accused was tried for a charge u/s 302 I.P.C., by the learned II Additional Sessions Judge,

Tirunelveli. By judgment dated 1.8.1997 the Sessions Court found the appellant/accused guilty as charged and sentenced him to undergo life

imprisonment. Being aggrieved by the said Judgment, the accused has preferred the above appeal.

The case of the prosecution can be set out in a nutshell as under:

The deceased is the son of PW-1''s elder sister. PW-2''s aunt is PW-1. PW-3 is the brother of PW-1. PW-3''s sister''s son is the deceased.

There was an occurrence on 13.3.1992 in which the appellant''s brother by name Chandran @ Subramanian was fatally attacked. A complaint

was lodged and the deceased, PW-3 and four others were named as the culprits. Pending trial, bail application was moved and initially they were

released on conditional bail. Thereafter the condition was also relaxed on 11.7.1992 and the deceased, PW-3 and others could enter their native

town.

PW-1''s father-in-law, who is a Homeopathy Doctor, is having a medical shop near Palai bus stand. PW-1 who was not well on the fateful day,

along with PW-2 and the deceased was on her way to the said medical shop by proceeding from east to west in the high ground road. When they

were nearing All India Radio, a Rajdoot motor cycle came behind and stopped near them. The accused, Murugan and Popular Muthiah came in

that vehicle. The appellant/accused and Murugan alighted while Popular Muthiah sitting on the bike shouted, ""$hh;i$ tplhnj. $hh;i$ btl;of; bfhy;Ylh"".

After so saying, he left the scene in the said Rajdoot two-wheeler leaving the accused and Murugan. The accused took the aruval from his shirt and

cut the deceased on the left side of the neck. The deceased who received the injury, started to run. The two assailants would not stop, but chased

the deceased. The deceased ran into the Harekrishna hotel, located opposite to the Murugan medicals. Pws.1 and 2 ran behind the accused.

Inside the said hotel, Murugan cut the deceased on his chest while the accused cut on the left chest. Again the accused cut on the shoulder, left ear,

right ear. The deceased, who received the injuries, fell down. Again the accused cut the deceased on the left chest with aruval. The accused and

Murugan came out of the hotel and went towards west with aruval. PW-3 was talking to PW-4, the owner of the hotel, standing in the vasal of the

hotel also saw the deceased running into the hotel with bleeding injuries chased by the accused and Murugan with weapons. Seeing this, they got

scared and came out, went towards west and saw as to what was going on inside through the window. PW-3 and PW-4 could see that the

deceased was being cut both by the accused and Murugan. After the accused left, Pws.3 and 4 brought an auto-rickshaw and took the deceased

to the Government Hospital, Palai. Pws.1 and 2 also accompanied them. The Doctor, who examined the deceased at about 7.50 p.m., on that

day, found him already dead. Asking Pws.3 and 4 to be in the hospital, Pws.1 and 2 proceeded to the Palayamkottai Police Station.

At the Police Station, PW-1 gave a statement Ex.P-1 before PW-16 Sub-Inspector of Police. On the basis of Ex.P-1, PW-16 registered crime

No.920 of 1992 u/s 302 I.P.C., at 20.30 hours and prepared Ex.P-12 express F.I.R. Exs.P-1 and P-12 were sent to the Court of Judicial

Magistrate through a police constable and copies of Ex.P-12 was sent to the higher police officials. PW-16 also informed his superiors by

wireless.

PW-17 the then Inspector of Police received copy of F.I.R., at 21.45 hours and took over the investigation. From 10.00 p.m., to 11.15 p.m., he

inspected the scene of occurrence and prepared observation mahazar Ex.P-13 and rough sketch Ex.P-14 in the presence of witnesses. At the

scene of occurrence PW-17 seized MO-1 blood stained cement piece, MO-2 ordinary cement piece, MO-3 blood stained chappal, MO-4

chappal without blood stains under mahazar Ex.P-15 in the presence of witnesses. At about 5.30 a.m., on 12.7.1992 he examined the Sub-

Inspector of Police. Inquest was held between 7.00 a.m. And 11 a.m., over the body of the deceased and Ex.P-16 is the inquest report. During

inquest he examined Pws.1 to 6. Thereafter, again he examined the Sub-Inspector of Police. On the basis of information given by PW-8

Sendoorapandian, the Inspector of Police went to the house of Popular Muthiah, where he saw Murugan was bed-ridden with fracture of his legs.

There he examined PW-10 sister of Murugan, one Subbuthai, Murugan and PW-8 father of the said Murugan and recorded their statements.

Thereafter he also examined one Durai, Balasubramanian. Inspector of Police then came back to the Police Station, where he examined Popular

Muthiah, who informed him that he has nothing to do with the commission of the crime. Again at 5.00 p.m., Inspector of Police went to the scene

of occurrence and examined other witnesses. The Investigating Officer continued further investigation and examined Murugesan, Muthusamy,

Narayanan, Ganesan, Ramalingam, Arunachalam and others.

Earlier on the same day, i.e., on 12.7.1992 he sent a requisition Ex.P-4 to the Government Hospital to conduct autopsy on the body of the

deceased. PW-13 Dr. Murugan attached to the Government Hospital commenced post mortem at about 2.00 p.m., on 12.7.1992. Ex.P-5 is the

post mortem certificate. In the said certificate the Doctor had opined that the deceased would have died about 18 to 20 hours prior to autopsy and

that he died of multiple cut injuries which could have been inflicted by aruval. PW-13 in the post mortem certificate noted down 16 injuries which

he found on the body of the deceased. We extract hereunder the relevant portion from the said certificate, which describes the nature of injuries.

Following cut injuries were noted:

On the left side of front of chest, obliquely placed with its upper end 2 cm below the left collar bone and lower end lying 5 cm away from the

midline of the chest for a size of 16 cm x 8 cm. It had cut muscles, vessels, nerves, 2nd, 3rd and 4th ribs and middle part of left lung which was

found collapsed.

9 cm x 3 cm on the left shoulder - It had cut muscles and bones forming the shoulder joint.

9 cm x 2 cm on the left side of head (left parietal region) had cut the outer table of the left parietal bone.

5 cm x 3 cm x bone deep about 2 cm lateral to the above wound (wound No.3).

12 cm x 2 cm multiple cut injuries on left temporal region. It had cut the bone and part of brain matter.

12 cm x 3 cm on the left side of face. Bone was found cut.

10 cm x 2 cm x Bone deep on the back of left ear.

13 cm x 7 cm x bone deep on the top of right shoulder outer third of right collar bone was found chopped off partially.

13 cm x 5 cm x bone deep on the lateral side of front of right palm (defence wound)

7 cm x 4 cm x bone deep on the back of right hand (defence wound).

Thumb, index and middle fingers of right hand were found cut at the distal interphalangeal joints. Ring finger of right hand was found cut at the

proximal phalangeal bone and was handing by the skin flap. Fingers pieces brought separately were fitting thumb and index fingers of right hand of

the body respectively.

9 cm x 5 cm x bone deep over the back of left hand. Thumb and index fingers were found chopped off the hand.

6 cm x 3 cm x bone deep on the back of left wrist lower end of ulna found cut.

10 cm x 3 cm x bone deep on the outer aspect and back of the left upper arm. Left humerous found cut.

5 cm x 3 cm x muscle deep on the left side of back of loin.

4 cm x 2 cm x muscle deep on the right side of low back.

On dissection of Thorax and Abdomen, 500 ml of liquid blood found in the thoracic cavity.

Hyoid bone: Intact.

Lungs: Left lung found cut and collapsed right lung pale.

Stomach: Contained 200 gm of partly digested cooked rice particles.

Mucosa: Normal. No specific smell.

Liver, Spleen, Kidney: Pale.

Bladder: Empty.

Brain: 6 x 1 cm x 1 cm cut injury on the left temporal region. 10 cm x 5 cm subdural haematoma on the left temporal region.

The accused surrendered himself before the Judicial Magistrate, Srivaikundam on 17.7.1992. The Inspector of Police thereafter continued the

investigation, examined witnesses on several dates. On 1.8.1992 he sent Murugan to the Government Hospital, Tirunelveli for the purpose of

examination. He also examined the Radiologist, who took x-ray of the leg of Murugan.

PW-18 Inspector of Police, who succeeded PW-17, took over the investigation on 28.1.1994. On 8.2.1994 PW-18 examined Dr.Thangaiah,

who treated Murugan. He also sent a requisition to the Court to send the material objects for examination. After completing investigation and after

obtaining opinion of the Assistant Public Prosecutor, he filed the final report.

When questioned u/s 313 of Code of Criminal Procedure, the appellant/accused pleaded that he is innocent and he has no role to play in the

commission of offence.

Considering the medical evidence available on record, viz., the testimony of PW-13 and Post Mortem certificate Ex.P-5, there can be no doubt

that the deceased died only of homicidal violence.

The question is whether the prosecution has brought home the guilt of the accused beyond all reasonable doubts.

The prosecution has examined two witnesses viz., Pws.1 and 2, who would speak about the entire occurrence, while the other two witnesses

viz., Pws.3 and 4 speak about the attack on the deceased inside the Harekrishna hotel situated opposite to Murugan medicals.

Pws.1 and 2 would in one voice depose before the Court that about 7.30 p.m., on 11.7.1992 they were proceeding along with the deceased

from east to west in the High ground road to go to the medical shop of Pw-1''s father-in-law near Palai bus stand to purchase medicine as PW-1

was unwell. They have stated before Court that when they were nearing All India Radio, a Rajdoot two-wheeler came behind and stopped near

them and from that the accused and Murugan got down. The third person, who also came in the said bike by name Popular Muthiah, asked the

accused and Murugan in a loud voice to cut and finish off George. The further evidence of these witnesses is that the accused took out the aruval

from his shirt and cut the deceasd on the left side of the neck. The deceased who received the cut, ran towards the Harekrishna hotel chased by

the accused and Murugan both armed with aruval followed by Pws.1 and 2. According to them, Pws.3 and 4, who were talking in the vasal of the

hotel, seeing the deceased being chased by the accused and Murugan, ran towards west. These two witnesses would claim that the deceased

entered the hotel, so also the accused and Murugan and inside the hotel, the deceased was cut several times by the accused and Murugan. After

the accused and Murugan left the place with weapons, Pws.3 and 4 brought an auto-rickshaw and in that the deceased was taken by Pws.1 to 4

to the Palai Government Hospital, where the deceased was declared already dead.

The learned counsel for the accused at the outset contended that the charge as framed is defective and that virtually the accused has been misled

and for this reason/ground alone the prosecution has to fail. The learned counsel then contended that admittedly there has been enmity between the

accused on the one hand and the deceased and his supporters on the other hand and that these two witnesses closely related to the deceased have

deposed falsely and when admittedly there were independent witnesses, who saw the occurrence, the prosecution not having examined even a

single witness, it would not be safe for this Court to act on such interested testimonies of these witnesses. Further argument is advanced to the

effect that when according to the prosecution the occurrence was in two places, one near All India Radio and the other within the Harekrishna

hotel, the Police having not recovered any blood stained earth near All India Radio i.e, place of first occurrence, it would create doubt about the

very genesis of the prosecution case. Thirdly it is contended while the witnesses have admitted that PW-1''s saree was blood stained while carrying

the deceased to the auto-rickshaw and to the hospital and that a blood stained chappel was also recovered, the failure to seize the saree of PW-1

and the report of chemical Analyst who has not noted any blood stains on the chappal would go to the very root of the prosecution case. Finally it

is contended that the deposition of PW-2, an alleged eye witness to the occurrence, was not put to the accused when he was questioned u/s 313

of Code of Criminal Procedure and that being so as per the settled legal position, the testimony of that witness has to be completely eschewed

from consideration.

The learned Additional Public Prosecutor was heard on all the above points raised by the learned counsel for the appellant.

The charge as framed reads that on 11.7.1992 at about 7.30 p.m., near Palayam Bus stand the deceased was attacked by the accused with

aruval on his back, chest, shoulder, left ear, right ear, backside, right hand and right palm, right index finger, left thumb, right thumb, etc., which

resulted in the death of the deceased and that he has committed an offence punishable u/s 302 I.P.C. For the said charge, the accused pleaded not

guilty. Thereafter he was tried.

Pws.1 and 2 so also Pws.3 and 4 in their evidence have categorically deposed about the attack on the deceased by the accused as well as

Murugan. These witnesses have been cross examined in detail by the counsel appearing for the appellant/accused, which would show that the

accused knew fully well and understood the charge. The charge clearly mentions place of occurrence, time of occurrence, date of occurrence and

also the weapon used by the accused, so also the name of the victim. We do not find any substance in the contention raised by the learned counsel

for the appellant that the charge does not mention about the first stage of occurrence. This is because the All India Radio, where the deceased was

attacked first and the Harekrishna hotel are virtually very close by and the distance between these two is less than 100 meters. Thus, when the

appellant/accused understood the charge well and he was effectively defended by his counsel subjecting the prosecution witnesses to lengthy cross

examination, we have no hesitation to reject the claim of the accused that the charge was defective and that on that sole ground alone the accused

is liable to be acquitted.

The learned counsel for the appellant then contended that there has been serious irregularity and illegality in the investigation and when the State

if really placed reliance on the testimony of Pws.1 to 4 should have framed proper charges against Murugan as well and failure to do so would go

to the very root of the matter and the prosecution case in its entirety has to fail.

True, apart from the accused, Charge should have been framed against Murugan and Popular Muthiah for causing the murder and

instigating/sharing the common intention respectively and they too should have been tried, but the failure to do so would not enure to the benefit of

the appellant/accused resulting in the acquittal of this accused also. We do not agree with the submission made by the learned counsel for the

appellant. Courts have repeatedly held that simply because investigating Officer committed irregularity or illegality during the course of investigation

that would throw doubt on the case of the prosecution with the result the tried accused should also be acquitted. At this juncture, the ruling in State

of Rajasthan v. Kishore, 1996 SCC (Cri) 646, can be usefully referred to. In that case, the Supreme Court ruled that the mere fact that the

investigating Officer committed irregularity or illegality during the course of the investigation would not and does not cast doubt on the prosecution

case nor trustworthy and reliable evidence can be cast aside to record acquittal on that account. The Supreme Court in that case came down very

heavily on the High Court and found fault for not considering the evidence properly. The Court observed,

... The High Court, therefore, has not considered the evidence in the proper and legal perspective, but felt it doubtful like Doubting Thomas with

vacillating mind to accept (it appears instead of the word ''reject'', ''accept'' is mentioned inadvertently)...

In a recent ruling reported in Allarakha K. Mansuri Vs. State of Gujarat, , a case where the trial Court acquitted the accused and its conclusions

were based on conjectures, imaginations and hypothesis and an appeal against acquittal was filed before the High Court and the High Court re-

examined the evidence and reversed the finding of the trial Court and convicted the accused u/s 302 I.P.C., and the matter was taken before the

Supreme Court and the Supreme Court reiterated the legal position by observing thus,

The defects in the investigation holding it to be shaky and creating doubts also appears to be the result of the imaginative thought of the trial Court.

Otherwise also, defective investigation by itself cannot be made a ground for acquitting the accused.

We reject the plea that because of some irregularity or illegality in the investigation and failure to prosecute the other accused also, the entire

prosecution case has to fail.

The next contention urged by the learned counsel for the appellant is all the alleged eye witnesses Pws.1 to 4 would in the cross examination

admit that there were a number of persons in the hotel and not even a single independent witness has been examined. The learned counsel would

elaborately contend that when admittedly there has been enmity between these two groups, non-examination of at least a single independent

witness would go to the very root of the matter and it would be totally unsafe to rely on the testimony of these witnesses Pws.1 to 4.

The answer to this submission we find in the following two rulings. In 1988 SCC (Cri) 559, Appabhai v. State of Gujarat, while considering a

similar submission the Supreme Court ruled as under,

Experience reminds us that civilized people are generally insensitive when a crime is committed even in their presence. They withdraw both from

the victim and the vigilante. They keep themselves away from the court unless it is inevitable. They think that crime like civil dispute is between two

individuals or parties and they should not involve themselves. This kind of apathy of the general public is indeed unfortunate, but it is there

everywhere whether in village life, towns or cities. One cannot ignore this handicap with which the investigating agency has to discharge its duties.

The Court therefore, instead of doubting the prosecution case for want of independent witness must consider the broad spectrum of the

prosecution version and then search for the nugget of truth with due regard to probability, if any, suggested by the accused...

After so observing, the Supreme Court held that simply because independent witnesses have not been examined, the Court cannot jump to the

conclusion that it should not consider and examine the testimonies of available witnesses though related to the deceased.

The Supreme Court in a subsequent recent ruling reported in 2000 SCC (Cri) 222, Leela Ram v. State of Haryana, referred the ruling in Appabhai

v. State of Gujaraj (cited supra) and approved it.

Pws.1 and 2 have more or less deposed before Court in an identical manner and that there has been no contradictions in material particulars

amongst their testimonies. At this juncture, we may mention that the learned counsel for the appellant has in fact not pointed out any serious

contradictions. It has to be remembered, the occurrence was at 7.30 p.m., and the deceased was seen by PW-15 the Doctor in the Government

Hospital at 7.50 p.m., on the same day and complaint was lodged at 8.30 p.m., at the Police Station, which is situated about 1 k.m., from the

scene of occurrence. The complaint Ex.P-1 and printed F.I.R. Ex.P-12 reached the Court by 10.30 p.m., (distance between Police Station and

the Court is about 3 K.ms.). There was no time gap for the witnesses to have discussion and deliberation and to falsely implicate the accused.

Their presence at the scene of occurrence has been clearly accounted for and we are inclined to accept it. The complaint Ex.P-1 gives all the

necessary details.

The learned counsel for the appellant would contend that PW-1 had no necessity to walk all the way covering a distance of six furlongs to go

to the medical shop near bus stand to purchase medicine and that being so Pws.1 and 2 should be characterised and considered only as chance

witnesses.

Firstly it has to be pointed out either to PW-1 or to PW-2 no questions were put that there were other medical shops available closeby to the

house of PW-1. The other important aspect to be pointed out is PW-1''s father-in-law, who is a Homeopathy Doctor, is having a medical shop

near the bus stand and that being so, it is quite natural and nothing wrong in PW-1 deciding to go to their own medical shop to get medicine. No

other submissions have been made by the learned counsel for the appellant in his endeavour to persuade this Court to discredit the testimonies of

Pws.1 and 2.

At this juncture, we have to consider the submission made by the learned counsel for the appellant that the testimony of PW-2 is to be

eschewed from consideration since the deposition of PW-2 wherein she has implicated the accused as an assailant was not put to him. We verified

the original records and we find that the learned counsel for the appellant is right in his submission that the testimony of PW-2 was not put to the

accused at the time of questioning u/s 313 of Code of Criminal Procedure. It is settled law that unless the incriminating evidence against the

accused is put to the accused at the time of questioning u/s 313 of Code of Criminal Procedure, and answers obtained, the same cannot be utilized

against the accused. (Please refer 2000 SCC (Cri) 1516, State of West Bengal v. Mir Mohammed Omar and Others). In view of this, this Court

has no hesitation to hold that the testimony of PW-2 has to be ignored and cannot be used or pressed into service against the accused.

An argument has been advanced to the effect that PW-1 has clearly admitted in her evidence that when she took the deceased in auto-

rickshaw on the way to hospital, her saree was blood stained, but however the Investigating Officer did not seize the same from PW-1. Another

submission is also made to the effect that blood stained earth near All India Radio was not recovered when admittedly at least one witness has

admitted there was profuse bleeding.

As far as these two submissions are concerned, one has to remember that these witnesses are examined after five full years. Secondly the first

attack on the deceased was on his back and immediately he ran towards Harekrishna Hotel. So, basically a question would arise whether there

could have been profuse bleeding. Of course, one of the witnesses has deposed that there was considerable bleeding. But one has to remember

the possibility of witnesses losing their memory because of lapse of time and witnesses in their anxiety to see that their testimonies are not rejected

by Court, they might have said so. In fact, the Supreme Court in the ruling reported in Leela Ram v. State of Haryana, 2000 SCC (Cri) 222,

quoted a passage from the earlier ruling in Appabhai v. State of Gujarat (cited supra) with approval, which reads as under,

The Court while appreciating the evidence must not attach undue importance to minor discrepancies. The discrepancies which do not shake the

basic version of the prosecution case may be discarded. The discrepancies which are due to normal errors of perception or observation should not

be given importance. The errors due to lapse of memory may be given due allowance. The Court by calling into aid its vast experience of men and

matters in different cases must evaluate the entire material on record by excluding the exaggerated version given by any witness. When a doubt

arises in respect of certain facts alleged by such witnesses, the proper course is to ignore that fact only unless it goes into the root of the matter so

as to demolish the entire prosecution story. The witnesses nowadays go on adding embellishments to their version perhaps for the fear of their

testimony being rejected by the Court. The Courts, however, should not disbelieve the evidence of such witnesses altogether if they are otherwise

trustworthy.

Coming to the present case, we are satisfied that the contradictions are very minor in nature and that there are some exaggerations on minor

matters/aspects and they do not in any way affect the testimony of PW-1.

To sum up, we are inclined to hold that PW-1 is a trustworthy witness and the testimony of her can be safely relied on.

According to the prosecution, Pws.3 and 4 are also eye witnesses with reference to the occurrence in Harekrishna Hotel. PW-3 has deposed

before Court that on the fateful day at about 7.30 p.m., he was talking to PW-4 i.e., his brother-in-law, who is incidentally the owner of the

Harekrishna Hotel, in the vasal of the Hotel and both of them saw the deceased running into the hotel with bleeding injuries chased by the accused

and one Murugan armed with aruval. Further evidence of these witnesses is to the effect that they got scared, went towards west and through the

window (on the western side) witnessed the brutal attack by the accused as well as Murugan on the deceased. PW-4 also in his evidence deposed

to the same effect. According to them, after the accused leaving the hotel, PW-3 went and brought an auto in which the deceased was taken to

Government Hospital along with Pws.1 and 2.

The learned counsel for the appellant in his endeavour to persuade the Court to discredit the testimonies of Pws.3 and 4, put forth several

submissions for consideration. Firstly the learned counsel contended that Pws.3 and 4 again are not independent witnesses and in fact PW-3 is an

accused in the other case against the accused. Secondly learned counsel contended, Pws.3 and 4 for the first time before Court come forward

with a story that they witnessed the occurrence through the western window and they did not say so at the time of investigation. Yet another

submission is made to the effect that if the evidence of PW-2 is examined (particularly chief examination) carefully, it could be seen that Pws.3 and

4 came to the hotel only after the accused and Murugan left. For all the above reasons, according to the learned counsel, the testimonies of these

witnesses have to be rejected.

The learned Additional Public Prosecutor would inter alia contend that the testimonies of these witnesses cannot be rejected on the simple

ground that they are interested and further the discrepancies pointed out are only minor in nature.

It is true that PW-3 is the father of PW-2 and PW-1 is his sister. We have already discussed in the earlier part of this Judgment and placing

reliance on the rulings of the Supreme Court held that the testimony of interested witnesses cannot be straight away brushed aside and what is

expected is that the Court has to consider those testimonies carefully before placing any reliance. Hence, we are of the view that there is no

substance in the first contention.

With regard to the omission by these witnesses to mention at the time of investigation that they saw the occurrence through window, it has to be

pointed out that such omission is minor in nature. The plan prepared by the Inspector so also observation mahazar would clearly show that there

are windows on the western side of the dining hall of the hotel. In fact, windows (three in number) are clearly indicated in the plan Ex.P-14. In this

context we also would like to point out that the complaint which came to be lodged by PW-1 to PW-16 Sub-Inspector of Police at about 8.30

p.m., is within an hour from the date of occurrence and the presence of Pws.3 and 4 at the Harekrishna hotel has been specifically mentioned. If

the evidence of PW-2 is carefully read, it cannot be said that Pws.3 and 4 came there only after the occurrence. What PW-2 has deposed is that

Pws.3 and 4 came near the body of the deceased (i.e.,) inside hotel, from the place they were witnessing the occurrence through the window and

nothing more. Even otherwise, the shocked, panicked and grief sticken PW-2 was running there not noticing Pws.3 and 4 cannot be ruled out. In

our view, the testimonies of Pws.3 and 4 are natural and worthy of acceptance.

The learned counsel for the appellant drawing the attention of this Court to the evidence of PW-15 Dr. S. Krishnan, who examined the

deceased at about 7.50 p.m., on 11.7.1992, submitted that the Doctor has deposed that he was informed by PW-3 that the deceased was

attacked by four known persons. That being so, the present case of the prosecution that the deceased was attacked by two persons goes contra

to the testimony of PW-15, who is totally an independent witness. According to the learned counsel, prosecution not having come forward with a

true version has to be disbelieved and the appellant should be acquitted.

We do not find any merit in this contention. Of course, PW-15 is the Doctor, who saw the deceased at about 7.50 p.m., on 11.7.1992 and

declared him dead. Ex.P-11 is the certificate issued by the said Doctor to the Sub-Inspector of Police, wherein it is stated that the deceased was

brought dead to casuality at 7.50 p.m. In the said certificate, it is not stated that the person who accompanied the deceased had told him that the

deceased was attacked by four persons. It is not known how the Doctor could remember so vividly. It is to be pointed out that the Doctor was

examined in Court after full five years and it would not have been possible for him to remember in the absence of any contemporaneous record or

any special reason. We have no hesitation to reject the testimony of PW-15.

Thus, once we accept the testimonies of Pws.1, 3 and 4, who are eye witnesses to the occurrence, this Court has to hold that the prosecution

has proved the case beyond all reasonable doubts. We are in entire agreement with the reasonings given by the learned Sessions Judge in his

Judgment. We confirm the conviction u/s 302 I.P.C., and sentence of life imprisonment.

Before parting with this case, we are constrained to comment on the investigation as well as conduct of trial in this case. We deem it also

necessary to issue certain directions in the interest of justice.

We have already adverted to the facts of the case in detail. The complaint Ex.P-1 was given by PW-1 to the Sub-Inspector of Police PW-16

at about 8.30 p.m., on the fateful day i.e., 11.7.1992, exactly after an hour from the time of occurrence. In the said complaint it is clearly

mentioned that the accused/appellant, one Murugan and Popular Muthiah came in a Rajdoot Motor Cycle and the vehicle was stopped near them

when they were passing near the side of All India Radio. The appellant/accused and Murugan got down from the vehicle and Popular Muthiah

called upon them to go and attack the deceased and thereafter Popular Muthiah left the scene in the bike. The deceased was attacked by the

appellant as well as Murugan first near the All India Radio and thereafter when he ran he was chased by them and again attacked inside the

Harekrishna Hotel. The above details have been clearly mentioned in the complaint Ex.P-1. Even at the investigation stage, they have stated so

before the Investigating Officer. But however, charge sheet was not filed against the said Murugan and Popular Muthiah. We would like to make it

clear that we are not referring to the contents of Section 161 statement and inquest report for using them as evidence in the case, but only to bring

out the mistakes committed by the Investigating Agency. The Investigating agency would appear to justify for leaving Murugan by examining Pws.8

father of Murugan, PW-10 sister of Murugan and PW-11 one Durai. According to them, about four days before occurrence i.e., roughly on

7.7.1992 when Murugan was going in a two-wheeler along with PW-11 Durai as a Pillion rider, there was an accident in which Murugan sustained

fracture of the leg and that he was bed ridden and he was treated by native Doctor. Column 15 of the inquest report refers to as to how the death

occurred and the reason for the opinion of the Panchayatdars. As against the said column it is written that the father of Murugan appeared and

informed the Panchayatdars at the time of the inquest that his son Murugan met with an accident and has been immobilized since 7.7.1992 i.e, four

days prior to the occurrence and that he had not committed any offence. That has been accepted by the Panchayatdars. The inquest report is silent

about Popular Muthiah''s participation. Of course this Court is aware about the purpose for which the inquest is held and the evidentiary value of

the same. Inquest was held between 7.00 a.m., and 11.00 a.m., on 12.7.1992 and according to the evidence of PW-17 after inquest he went and

saw Murugan in the house of PW-8. PW-8 has deposed that the Inspector came and saw Murugan and he (Inspector) removed the bandage and

after seeing the fracture, restored the bandage and thereafter left. In fact the Sub-Inspector has not deposed to that effect before Court. Even in his

statement u/s 161 Crl.P.C., recorded by PW-17 Inspector of Police, this does not find a place. In fact, if one sees the evidence of PW-8 and

PW-10, nothing has been stated as to where Murugan met with the accident and in which leg he sustained the fracture. It has to be pointed out that

none of the Doctors, who examined Murugan, was examined and no X-ray was marked. This Court ascertained through the learned Public

Prosecutor if PW-17 Investigating Officer had taken steps to take any X-ray and whether he examined any Doctor. The answer was in the

positive. The Inspector stated apart from Orthopeadic Surgeon, Radiologist was also examined at the time of investigation. But when we verified

the records, we find the X-ray was taken on 1.8.1992 by Radiologist Sarojini i.e., about 21 days after the occurrence and the statement of

Sarojini was recorded on 25.3.1993. Similarly Orthopeadic Surgeon Dr. Thangaiah has given statement that he examined Murugan on 1.8.1992

but however that statement was recorded by the then Inspector of Police on 8.2.1994. Even the native Doctor who alleged to have treated

Murugan has not been examined in Court. In the charge sheet, Dr. Thangaiah, Dr. Sarojini and the native Doctor Balasubramanian have been cited

as witnesses but however they were not examined.

As far as Popular Muthiah is concerned, Investigating Officer had not included his name as one of the accused in the charge sheet as according

to him, he was not there at the scene of occurrence though he was in the same town and in this regard he examined five witnesses and those

witnesses are also cited as witnesses in charge sheet. Those witnesses have not been examined in the Court.

The evidence of Pws.1 and 2 unimpeachably show the involvement of Popular Muthiah (abetting), Murugan and the accused in inflicting the

fatal injuries on the deceased. The evidence of Pws.3 and 4 also show beyond doubt the role played by Murugan and the accused. In Ex.P-1 all

the necessary materials against the accused, Popular Muthiah and Murugan are found fully reflected. When that is the factual position, leaving out

Popular Muthiah and Murugan from the array of the accused do not appear to be a bona fide error.

PW-17 Rajaram is the then Inspector of Police who conducted investigation till 28.1.1994. PW-18 Thondiraj succeeded PW-17 and

proceeded with investigation. On 8.2.1994 PW-18 examined Dr. Thangaiah, who treated Murugan and ultimately filed final report after obtaining

opinion of Assistant Public Prosecutor. PW-18 cannot escape by simply saying that investigation was done by PW-17. It is the bounden duty of

PW-18 to verify the investigation before filing the charge sheet. The records produced by the learned Public Prosecutor would show that the draft

charge sheet was approved by the Assistant Public Prosecutor Gr.I, Administration, Tirunelveli Kattabomman District on 14.2.1994 and the same

was approved by the Public Prosecutor on 15.2.1994. We are indeed disturbed to see this sorry state of affairs. We do not know whether the

then Assistant Public Prosecutor and Public Prosecutor are still continuing.

As we feel that Murugan and Popular Muthiah had been left out wilfully by the Investigating Agency, we direct the Director General of Police

to seriously probe into it and take follow-up action in accordance with law. The fact that the occurrence took place in 1992 and we are in 2002

should not be taken as a reason for taking a lenient view by all those concerned including the Court. If the instances of this nature are allowed to

happen, certainly the people will lose faith in Police force and in turn in the State administration as well as in the administration of justice by Courts.

Section 173 of Code of Criminal Procedure deals with the report of Police Officer on completion of investigation. Section 173(2)(i) is to the

effect that as soon as investigation is completed, the officer in charge of the Police Station shall forward to the Magistrate empowered to take

congnizance of the offence on the police report, a report in the form prescribed by the State Government giving all details, pointed out in that

section. Sub-section (ii) casts a duty on the Officer to communicate in the manner prescribed by the Government, the action taken by him to the

person, by whom the information relating to the commission of offence was first given. This provision obviously has been included to enable the

first informant or the aggrieved person to pursue the matter further by requesting for re-investigation/fresh investigation or even by filing a private

complaint. That being so, the Investigating Officer, when he decided not to charge sheet Murugan and Popular Muthiah, should have intimated to

the Complainant viz., PW-1 in this case. But the said mandatory provision was not complied with.

In fact, at this juncture it will be useful to refer to the decision of the Supreme Court reported in 2001 SCC (Cri) 1280 (Hemant Dhasmana v.

Central Bureau of Investigation and Another), where the Supreme Court had occasion to consider Section 173(2) as well as Section 173(8) of

Code of Criminal Procedure. The Court in that case pointed out the duty of the Magistrate when the report is against the allegations contained in

the complaint. It will be more appropriate for us to quote the relevant portion in the said Judgment.

... But when the report is against the allegations contained in the complaint and concluded that no offence has been committed by any person, it is

open to the court to accept the report after hearing the complaint at whose behest the investigation had commenced. If the Court feels on a perusal

of such a report that the alleged offences have in fact been committed by some persons the court has the power to ignore the contrary conclusions

made by the investigating officer in the final report. Then it is open to the court to independently apply its mind to the facts emerging therefrom and

it can even take cognizance of the offences which appear to it to have been committed, in exercise of its power u/s 190(1)(b) of the Code. The

third option is the one adumbrated in Section 173(8) of the Code. That sub-section reads thus:

(8) Nothing in this section shall be deemed to preclude further investigation in respect of an offence after a report under Sub-section (2) has

been forwarded to the Magistrate and, where upon such investigation, the officer in charge of the police station obtains further evidence, oral or

documentary, he shall forward to the Magistrate a further report or reports regarding such evidence in the form prescribed; and the provisions of

sub-sections (2) to (6) shall, as far as may be, apply in relation to such report or reports as they apply in relation to a report forwarded under sub-

section (2).

.........

In Bhagwant Singh v. Commr. of Police 1985 SCC (Cri) 267 a three-Judge Bench of this Court has said, though in a slightly different context,

that three options are open to the court on receipt of a report u/s 173(2) of the Code, when such report states that no offence has been committed

by the persons accused in the complaint. They are: (SCC p.542, para 4)

(1) The court may accept the report and drop the proceedings; or

(2) The court may disagree with the report and take cognizance of the offence and issue process if it takes the view that there is sufficient ground

for proceeding further; or

(3) the court may direct further investigation to be made by the police.

Another three-Judge Bench in India Carat (P) Ltd. v. State of Karnataka 1989 SCC (Cri) 306 has stated thus: (SCC pp.139-40, para 16)

The position is, therefore, now well settled that upon receipt of a police report u/s 173(2) a Magistrate is entitled to take cognizance of an

offence u/s 190(1)(b) of the Code even if the police report is to the effect that no case is made out against the accused. The Magistrate can take

into account the statements of the witnesses examined by the police during the investigation and take cognizance of the offence complained of and

order the issue of process to the accused. Section 190(1)(b) does not lay down that a Magistrate can take cognizance of an offence only if the

investigating officer gives an opinion that the investigation has made out a case against the accused. The Magistrate can ignore the conclusion

arrived at by the investigating officer and independently apply his mind to the facts emerging from the investigation and take cognizance of the case,

if he thinks fit, in exercise of his powers u/s 190(1)(b) and direct the issue of process to the accused.""

The learned Committal Magistrate has failed to follow the procedure pointed out in the said decision.

The next blunder committed in this case is by the District Judge, who conducted the trial. According to Section 319 of Code of Criminal

Procedure, where in the course of any inquiry into, or trial of an offence, it appears from the evidence that any person not being the accused has

committed any offence for which such person could be tried together with the accused, the court may proceed against such person for the offence

which he appears to have committed. The witnesses Pws.1 and 2 have given evidence implicating Murugan and Popular Muthiah and Pws.3 and 4

have given evidence against Murugan and hence in confirmity with the provisions of the Act, the trial Judge should have proceeded against

Murugan and Popular Muthiah by framing necessary charges and trying them along with the appellant herein. We are of the view that the District

Judge miserably failed in his duty for which there can be no explanation. We do not know whether he was ignorant of law or was he careless and

negligent or he deliberately refrained from discharging his legal duty for some reason. The only redeeming factor is that we are told that the trial

Judge has already retired from service.

We are unpleasantly shocked and deeply distressed to see the manner in which investigation was done, so also the way in which the trial was

conducted. We are totally dissatisfied with the Investigating Officers Pws.17 and 18 and Public Prosecutors and also the trial Judge to see the

manner in which they have discharged their duties.

We are of the view that this is a fit case where we have to direct the prosecution of Murugan as well as Popular Muthiah; and the learned State

Public Prosecutor shall advise the State as to under what section they have to be charged and tried. We may be able to relax a bit only after

directing the C.B.,C.I.D., to take up the matter. We direct the C.B.,C.I.D., to take over the matter and re-investigate and prosecute the said

Murugan and Popular Muthiah.

The learned Public Prosecutor shall also advise the State as to what are the measures to be taken to prevent recurrence of instances like the one

we are considering.

In the result,

(a) The Criminal Appeal No.696 of 1997 stands dismissed.

(b) In view of our conclusion that since there is evidence at every stage implicating Murugan and Popular Muthiah in the crime relating to the

murder of George, justice requires that the Investigating Agency must have a fresh look on the materials already available on record and the

materials to be collected pursuant to this order in the re-investigation connecting Popular Muthiah and Murugan also with the crime. Therefore, we

order fresh investigation by the Investigating Agency so far as Popular Muthiah and Murugan are concerned. Consequently, the Director General

of Police is directed to entrust the investigation in this case relating to the involvement of Popular Muthiah and Murugan to C.B.,C.I.D. The

Director General of Police is also directed to nominate an Officer, not below the rank of Superintendent of Police, to monitor the investigation to

be done by C.B.,C.I.D.

(c) The Director General of Police is also directed to deeply probe into the lapses on the part of PW-17 Rajaram and PW-18 Thondiraj in the

investigation conducted with reference to the murder of George, so also in the prosecution and take follow-up action in accordance with law.

(d) We direct the Registry to forward a copy of this Judgment to the Home Secretary to the Government of Tamilnadu immediately.