Rafique alias Rauf and Others vs State of U.P.

R.N. Misra, J.—This appeal has been preferred by the accused-appellants against the judgment and order dated 18.9.2006 passed by Shri Brijesh Kumar, the then II Addl : Sessions Judge, Kannuaj in Sessions Trial No. 35 of 1998, by which the appellants have been convicted for the offence punishable under Sections 302 read with Section 149 IPC and sentenced to undergo life imprisonment. They have further been convicted u/s 307 read with 149 IPC, 452, 148 and 147 IPC and sentenced to undergo R.T. for 5 year, 1 year, 6 month and 3 months respectively.

The facts giving rise to this case are as under:

The complainant-informant Shamshuddin son of Subedar was the resident of village Kushumkhore, police station Kannuaj, district Farrukhabad (now district Kannuaj). The accused-appellants were also residents of same village. About 7 days back to the incident in question, there was some dispute between children of the parties. The goat of the accused persons); was grazing maize crops of deceased Zahiruddin. When son of Zahiruddin objected it he was caught by Masook. When the deceased came to know he made protest to Masook and told him that it was highly improper on his part that his goat had grazed his maize crop and even then he caught hold of his son. This irked him and: some abuses were also exchanged. Due to the said enmity on 5.9.19 97 at about 3:00 PM the accused-appellants Rafique alias Rauf, Ishtiyak, Ayub, Pauva alias Pappu, Lateef, Ataulla, Nisar and Ateeque came to the house of the deceased. Latif had country made gun (Addhi), Rauf had gun and others have country made pistols in their hands. They entered the house of the deceased where : the deceased Zahiruddin, his brother Shamshuddin, his wife Zabira and Shahnaz daughter of Mustaq were present. They made indiscriminate firing with their arms with intent to kill all the family members of the deceased. The deceased, his wife and Km. Shahnaz sustained firearms injuries. They raised alarms and Shamshuddin, Mustaq, Mazid and others reached there and saw the occurrence. The accused-appellants ran away from there by giving threats''. The family members brought Zahiruddin to the police station Kotwali Farrukhabad'' and Shamshuddin lodged the FIR Ext. Ka-1, chik is Ext. Ka-3. The police registered a case on crime No. 397 of 1997 as is evident from the G.D. Ext. Ka-14. The I.O. recorded the statement of the injured Zahiruddin u/s 161 Cr.P.C, which is Ext.Ka-9. The injured were sent to the hospital and were examined. The injury report of Shahnaz is Ext.Ka-2, Zahiruddin Ext.Ka-3 and Zahira Ext.Ka-4. Zahiruddin died on the. next day due to injuries in the hospital. The I.O. visited the hospital and prepared inquest memo Ext. Ka-15, Challan Ext.Ka-22, ''Photo Ext.Ka-21 and lettters Ext.Ka-16 and Ext.ka-17. The memo of hospital regarding information of the death of Zahiruddin is Ext. Ka-18. The dead body was sealed, specimen, of which is Ext. Ka-20. With the letter Ext. Ka-19, it was sent for autopsy. The post-mortem report is Ext. Ka-5. The I.O. visited the spot and prepared site plan Ext. Ka-6 and recorded the statement of the witnesses and submitted charge-sheet Ext. Ka-12 against the appellants.

The appellants were charged for the offence punishable under Sections 147, 148, 452, 307, 302 and 506 IPC. They denied the allegations leveled against: them and alleged their false implication due to enmity.

In support of its case, the prosecution has examined PW-1 Shamshuddin, PW-2 Smt. Zabira, PW-3. Smt. Shahnaz as witnesses of fact. PW-4 Dr. Irfan Ahmad had examined the injuries of Shahnaz, Zahiruddin and Zabir. He has proved the injuries report Ext. Ka-2, Ext. Ka-3 and Ext. Ka-4. PW-5 Dr. P.V.S. Chauhan, who had performed the autopsy of the dead body of Zahiruddin, has proved the postmortem report Ext. Ka-5, PW-6 is Sub Inspector, V.P. Singh, who had investigated the case and has proved the police papers. PW-7 is Dr. Sateyendra Kumar, who had made X-ray of the injuries of Smt. Zabira and Smt.Shahnaz and has proved. X-ray report Ext. Ka-10 and Ext. ka-11. He has also proved the X-ray plates. PW-8 is Sub Inspector R.P. Saroj, who had completed the investigation after it was converted u/s 302 IPC. He has also proved the charge-sheet Ext. Ka-12. PW-9 is Mohd. Hafiz Khan, who had prepared the chik and made entry in the G.D. regarding registration of the case on the basis of the report Ext. Ka-1.

The accused persons have not given any evidence in their defence.

I have heard learned Counsels for the parties and perused the evidence on record.

In this case, the occurrence had taken place on 5.9.1997 at about 3:00 PM, in which Zahiruddin, Shahnaz and Smt. Zabira had sustained; injuries and later on Zahiruddin died on 6.9.1997 at about 3:30 PM in the hospital due to injuries. The FIR (Ext. Ka-1) was lodged at police station Kannuaj, the then district Farukhabad, on the same day at about 5:30 PM. The Chik is Ext. Ka-13. The police registered a case against the accused-appellants as is evident from the copy of the GD Ext. Ka-14. The FIR (Ext. Ka-1) has been proved by Shamshuddin and chik and G.D. by Mohd. Hafiz Khan, Head Mohrrir, PW-9. The distance of the policestation from the place of occurrence was about 20 kilometers. All the injured were also brought to the police station from where they were sent to the hospital for medical examination. PW-1 Shamshuddin, the real brother of the deceased Zahiruddin has stated that after the occurrence he engaged a jeep and prepared the FIR Ext. Ka-1 scribed by Shamshad and went to the police station along with the injured person. Thus, there was no delay in lodging the FIR rather it was prompt. The details of the incident were given in the FIR Ext. Ka-1. Thus, there was no chance of manipulation.

All the accused persons were armed with firearms. The eye-witnesses Shamsuddin PW-1, Smt. Zabira PW-2 and Smt. Shahnaz PW-3 have specified the arms, possessed by the accused persons. According to their statements, Rauf had gun, Latif had ''Addhi'' (country made gun) and remaining accused were armed with country made pistols. All of them made fire on the deceased and on injured persons. Constable Mohrrir M. Hafeez Khan PW-9 has stated that all the injured were sent to the hospital for medical examination. PW-4 Dr. Irfan Ahmad had examined the injuries in Vinod Dixit Hospital, Kannuaj. He has proved the injury reports Ext. Ka-2, Ext. Ka-3 and Ext. Ka-4 related to Shahnaz, Zahir Uddin and Smt. Zabira respectively.

According to the injury report the following injuries were sustained by the injured persons.

Smt. Shahnaz:-

Lacerated wound 0.2 CM X 0.2 CM X scalp deep on the head, 6 CM above from medial end of Rt. Eye. brow, bleeding present, margin are irregular, inverted with blackening.

Zahiruddin:-

(1) Lacerated wound 0.2 CM x 0.2 CM on the left side of the face, 5 CM above from left-mouth angle, bleeding present.

(2) Lacerated wound 0.2 CM X 0.2 CM X muscle deep on Rt. Cheek, 1.5 CM laterally from Rt. Mouth angle.

(3) Lacerated wound 1 CM X 0.5 CM Rt. Side of neck, muscle deep, 5 CM below from Rt. Mastoid process.

(4) Lacerated wound 0.2 CM X 0.2 CM X muscle deep on Neck, 8.5 CM below from Rt. Mouth angle.

(5) Lacerated wound 0.2 CM X 0.2 CM X muscle deep on Neck, 4 CM below from injury No. 4

(6) Multiple Lacerated wounds 0.2 CM X 0.2 CM in Rt. Arms, 7.5 CM below from Rt. top of shoulder and 9.5 CM below.

(7) Multiple Lacerated wound 0.2 CM X 0.2 CM in Rt. Chest, muscle deep, each other distance 9 to 12 CM below nipple Rt.

(8) Two Lacerated wound 0.2 CM X 0.2 CM on Rt. Chest, muscle deep, 4.5 CM above from Rt. nipple each other distance 6 CM.

Smt. Zabira:-

(1) Lacerated wound 0.2 CM X 0.2 CM, muscle deep, anterior aspect of left shoulder, 5 CM. Below from top of left shoulder, bleeding present margins inverted blackening in colour.

(2) Lacerated wound 0.2. CM X 0.2 CM X muscle deep on left side on chest, 11 CM below from left axilla. Margins are inverted blackening present.

All the injuries were examined on 5.9.1997 from 5:4,5 PM to 6:10 PM. The injuries were caused by gunshot, and kept under observation. The injuries were fresh.

PW-7 Dr. Satyendra Kumar had done X-ray of the injuries of Smt. Zabira and Smt. Shahnaz. He has proved the X-ray plates and reports. Ext. Ka-10 and Ext. Ka-11. According to him, there was no fracture. The radio-opaque density was found in the left shoulder and in the chest of Smt. Zabira and in the frontal area of the head of Smt. Shahnaz. Thus, it is evident that the injuries were caused by firearms. Both the injured and PW-1 have fully supported the prosecution case that all the injuries were caused by firearms. A lengthy cross-examination had been made from Dr. Irfan Ahmad, PW-4. He has stated that no tattooing was found in any of the injuries, All the eyewitnesses have stated that injuries were caused from a close range.

The 1st Investigating Officer Vinod Prakash Singh PW-6 has stated that when the injured were brought to the police station, he was ready to go to Unnao in connection with some official work and the entry to that effect had already been made in the G.D. But since he came to know about this incident he did not go to Unnao and came back to the police station, However., the entry in the G.D. about his departure was not cancelled. He has further stated that he recorded the statement of deceased Zahiir Uddin under. Section 161 Cr.P.C, which is Ext. Ka-9. In his statement, Zahir Uddin had clearly stated, the motive behind the occurrence and details of biarpeet. Zahiruddin had given the following statement:

esjs edku ds if''pe es eDdk dk [ksr yxk gqvk gS ftlls vkt fnukad 5-9-1997 ls djhc 7 fnu iwoZ esjs xkao ds eklwd iq= vYrkQ dh cdjh;kWa esjs [ksr es pyh x;h A esjk NksVk yM+dk ,tkt mez 7 o"kZ cdjh dks idM+dj ys tk jgk Fkk fd eklwd us cdjh NqM+k fy;k rFkk esjs yM+ds dks idM+dj ys tkus yxs rc ges ;g ckr rc geus euk fd;k fd ,d rks [ksr pjkvks nwljs yM+ds dsk idM+dj ys tkvks ;g ckr Bhd ugh gS] bl ij mu yksxks u xkyh xYkkSp fn;k A vkt fnu es 5-9-1997 dks eS vius �Waps edku ds cjkens es cSBk Fkk fd vpkud vkt djhc 3 cts jmQ] bf''r;kd] vrkmYyk] v;wc] i�ok mQZ iIiw] yrhQ iq=x.k eklwd] fulkj iq= Qk:[k rFkk djhe iq= jmQ vk x;s bles yrhQ ds gkFk es v//kh rFkk j�Q ds gkFk es ns''kh cUnwd rFkk vU; yksxks ds gkFk es reaps vk x;s rFkk esjs ?kj ij thus ls p< x;s ekSds ij esjs HkkbZ ''kelqnnhu rFkk esjh ifRu tkfojk rFkk eq''rkd dh yM+dh ''kgukt Fkh lHkh yksxks us vkdj vU/kk/kqU/k Qk;fjx esjs rFkk esjs ifjokj ds yksxks ij djuk tku ls ekj M+kyus dh uh;r ls ''kq: dj fn;k] ?kk;y gksdj eS tEkhu es fxj x;k A RkFkk esjh ifRu rFkk ''kgukt iq=h eq''rkd dks Hkh NjsZ yxs gSA rc ge yksxks us gYyk xksgkj fd;k] gYyk xksgkj lqudj lelqnnhu tks fd ckgj pys x;s Fks rFkk eq''rkd iq= nQsnkj rFkk ethn iq= iUuk us vkdj] eqfYtekuks dks yydkjk rc eqfYteku vius ?kj dh rjQ pys x;s A eqfYteku tku eky dh /kedh ns jgs Fks eqfYteku us utnhd ls Qk;j fd;k Fkk esjs ''kjhj es txg &txg dkQh xEHkhj pksVs gS xyk :/k jgk gS esjs HkkbZ lelqnnhu thi es ykndj Fkkus yk;s gSA

The motive behind the occurrence was some dispute about 7 days back to this incident regarding the grazing of the crops. All the witnesses have stated that some dispute had taken place between the children of the parties. The deceased Zahiruddih had told the police in his statement Ext. Ka-9 that about 7 days back to the incident in question the goats of Masooq son of Altaf had entered his maize field. When his son Ezaz aged about 7 years objected it, he was caught by Masook. When Zahirudin came to know about this incident, he made protest to Masook, who had abused him. The maize field of Zahiruddin was shown by the 1.0. in Ext. Ka-6 towards west of his house. The accused persons belonged to the family of Masook. There is nothing on the record to disbelieve the motive assigned for the incident.

The learned Counsel for the applicant has argued that Zahiruddin was not in a position to give statement. He referred to the injuries as given in ext. Ka-3. There were firearm injuries on the face, chest and other parts of the body. But the I.C. has stated that Zahiruddin was conscious and was in a position to give statement and after recording his statement, he was referred to hospital for medical examination and treatment. His injuries were examined in Vinod Dixit Hospital, Kannuaj from where he was referred to U.H. M. Hospital, Kanpur where he died on the next day.

PW-5 Dr. P.V.S. Chauhan, who had conducted the. autopsy of deceased Zahiruddin on 7.9.1997 at about 3:45 PM has stated in his cross-examination that the injured whose brain is damaged can also be in a position to speak. He has further stated that it is not necessary that after receiving the brain injury no one remains conscious or not in a position to speak. He has further stated that it is also not necessary that after sustaining brain injuries, the injured must go in ''Coma'' at once. Thus, from the medical evidence also it is clear that Zahiruddin was in a position to speak and had given the statement before the I.O. and after giving statement he was referred to the hospital where he was died on the next day. Therefore, the statement recorded by the I.O. was the last statement of the deceased and it can very well be treated as dying declaration. The learned Trial court has not placed reliance on the aforesaid statement but we are of the opinion that the has committed error in not believing the same. There were no circumstances against the prosecution, which could disbelieve the statement of the deceased.

The injuries of Zahiruddin were sufficient in the normal course for death. The post-mortem report Ext. Ka-5 shows that there was fracture of right temporal and parietal bone, both the lungs were lacerated and 250 cc bloods was present in both side of the chest cavities. One pellet was recovered from right chest. According to the Doctor, the head injury was fatal.

Much emphasis was laid on the contradictions regarding place of occurrence. According to the prosecution case, the incident took place in the verandah of the house. Some contradictory statements have been given by the eye-witnesses regarding the situation of verandah. The I.O. prepared the site-plan, Ext. Ka-6, in which he has marked the place of occurrence by letter ''X''. From letter ''A'' the accused persons had made fire, at place ''P'' he got the pellets and from place A-1, L, B, the witnesses had seen the occurrence. According to the site plan Ext. Ka-6, the place of occurrence was the third floor of the house. This house was three storeyed. The I.O. has shown 1st floor, 2nd floor and 3rd floor in his site plan, meaning thereby, technically speaking, the ground floor has been shown as 1st floor and 1 floor as 2nd floor and 2nd floor as 3rd floor. There was also misunderstanding between eye witnesses regarding narration of the storeyes of the house. The witnesses were the illiterate rustic villagers who did not know the difference between storey and floor. The ground floor is narrated as 1st storey or 1st floor. We are of the opinion that the I.O. had made negligence in preparing site-plan and did not show important things in it. For example, he has not shown the house of PW-1 Shamshuddin in the site plan. He has also not described in the site plan that the 2nd and 3rd storey of. the house was in the level of agricultural field situate towards west or the ground floor or 1st floor was situate on the low level of the agricultural field situate towards west.

PW-1 Shamshuddin, the real brother of the deceased has stated in his cross-examination that the house of the deceased was three storeyed. There was a ''Zeena'' in the second storey of the house but there was no ''Zeena'' in the 2nd storey. Further he has stated that in the 3rd storey there were three rooms and verandah but later on he has stated that three rooms and verandah were situated, in the 2nd storey and in the 3rd storey there were two rooms and one verandah, in which the incident took place. Further, he has stated that ''Zeena'' was present on the second storey of the house from where the accused persons entered the Verandah.

PW-2 Smt. Zabira has stated in her cross-examination that the third storey of the, house was in the level of agricultural field situate towards west. Further, she has stated that the incident had taken place in the 3rd storey of the house.

PW-3 Smt. Shahnaz has stated in her cross-examination that in the second storey of the house there was no room but it was in the shape of verandah. Further, she has stated that the incident had taken place in the 2nd storey of the house. Further, she has stated that the ''Zeena'' was situate in the 2nd storey of the house, which was, in the level of the agricultural field situate towards west.

The learned Trial Court has made a detailed discussion over the said contradictions and he has given a finding that due to illiteracy and rustic background some contradictions have come in their statements. The I.O. found blood in the ''Verandah'' of the third storey. He also found some pellets there. He had prepared memo Ext. Ka-7. It is also said that the incident had taken place in the ''Verandah'' of the third storey of the house. PW-2 Smt. Zabira has clearly stated in her cross examination that at the time of the incident all the injured were sitting in the ''Verandah'' of the third Storey. Thus, the place of occurrence was not doubtful.

As we have discussed earlier, the I.O. did not make proper investigation in the case. He did not send the blood stained mud and pellets for expert''s examination. In the case of Gurnam Kaur v. Bakshish Singh and Ors. 1981 SCC (Crj.) 496, the Hon''ble Apex Court has opined that if the police did not send the blood stained clothes for chemical examination, the case of the prosecution could not be thrown out only on this ground.

In the case of Kamail Singh v. State of Madhya Pradesh 1995 ACrR 831, the Hon''ble Apex Court has clearly observed that on the basis of casual and defective investigation by police the acquittal of the accused cannot be justified, because it would tantamount to playing in the hands of Investigating Officer. In that case the underwear of the prosecutrix of a rape case was not seized by the I.O. In the present case also, the clothes of the injured PW-2 and PW-3 were not taken by the I.O. and no memo was prepared. Thus, the latches on the part of the I.O. was not going to affect the credibility of the prosecution case.

PW-1 Shamshuddin is the real brother of the deceased. PW-2, PW-3 Smt. Zabira and Smt. Shahnaz were the injued. They are wife and niece respectively of the deceased Zahiruddin. PW-3 Shahnaz has specifically stated that house of Zahiruddin and Shamshuddin was common but they were living separately. The learned Counsel for the appellants has argued that no independent witness has been produced by the prosecution though according to the witnesses a number of village people had come there. He has further argued that in the absence of independent witnesses, the prosecution case cannot be believed. But we see no force in this contention. No doubt all the witnesses examined have stated that a hearing the alarm raised by the deceased and injured, a number of people had reached there, but it cannot be said that all of them had seen the occurrence. The occurrence had taken place in the inner side of the house. This was the third storey of the house of the deceased. The Abadi was there towards east, south and west. There were agricultural fields towards north. According to PW-1, the marpeet had taken place about one minute. The accused persons were armed with gun, addhi (country made gun) and country made pistols. They suddenly reached there and, made fire and ran away. In such a situation, there was least possibility of the village people reaching there and seeing the marpeet. It appears that the village people assembled there when the accused, person had left the place. However, the testimony of, interest and related witnesses cannot be thrown out merely on the ground of interest or relation, particularly the testimony of the injured persons. In the case of Ravi Vs. State Rep. by Inspector of Police, , the Hon''ble Apex Court has opined as follows:

It is well settled in a catena of cases that evidence of all the eye witnesses cannot be rejected merely because they are related. The relatives will not exonerate the real culprits and falsely implicate others.

In the case of Appa Bhal v. State of Gujrat 1988 Su SCC 241 and in the case of Krishna Mochi and Others Vs. State of Bihar, the Hon''ble Apex Court has opined that the independent witnesses not connected with the family of the victim generally are not inclined to depose or their evidence is not found to be, credible by courts for manifold reasons. One of the reasons may be that they do not have courage to depose against an accused because of threat to their life. 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 be invloved therein. No doubt the testimony of interested, witnesses should be scrutinsed with great care.

PW-1 Shamsuddin, PW-2 Smt. Zabira, PW-3 Smt. Shahnaz have clearly stated that they were sitting in the ''Verandah'' of Zahiruddin at the time of incident. It was about 3:30 PM when the accused persons came there with firearms and suddenly made fire. Rafique had gun, Latif had country made gun and others had country made pistols in their hands. PW-3 Smt. Shahnaz had stated that about 8 fires were made by them PW-2 and PW-3 had also sustained injuries. The injuries of the deceased and these witnesses have already been described earlier. Their presence cannot be doubted on the spot because all of them belonged to the family of the deceased and their presence was but natural in the house. Some minor contradictions regarding the injuries and mode of causing injuries will have no effect on the credibility of these witnesses. The learned Counsel for the appellants has argued that the presence of PW-1 Shamshuddin was doubtful as he did not sustain injury j. But this argument has no leg to stand. Shamshuddin had taken precaution and fortunately he could not sustain the injuries. The learned Counsel for the appellant has pointed out some discrepancies in the injuries of the deceased ''Zahiruddin''. In the post-mortem report Ext. Ka-5, Doctor found a contused swelling on the right half of the head. However, he found firearm wound of entry in the right upper side of the abdomen. These injuries were mentioned in the injury report Ext. Ka-3. It may be possible that due to negligence of first Doctor this injury could not be located. The head injury was contused swelling. All the witnesses have stated that after sustaining gunshot injury ''Zahiiruddin'' fell down on the earth from his cot. It appears that he might have sustained head injury on the ''pacca'' roof. The testimony of the eyewitnesses cannot be disbelieved. All of them have stated the all the accused persons-made fire from their arms and three persons were injured. It was not possible for the witnesses to narrate the "exact number of injuries on their bodies.

On the FIR Ext. Ka-1, the thumb impression of PW-1 Shamshuddin was taken However, in his cross-examination he has stated that he had not put thumb impression on the FIR. This is wrong statement. It appears that due to lengthy and critical cross-examination he gave this statement under confusion., In the case of Appa Bhai referred earlier, the Hon''ble court has observed:-

The court must bear in mind that witnesses to a serious crime may not react in a normal manner. Nor do they react uniformly. The horror stricken witnesses of a dastardly crime or an act of egregious nature may react 4; differently. Their course of conduct may not be of ordinary type in the normal circumstances. The court, therefore, cannot reject their evidence merely because they have behaved or reacted in an unusual manner.

The statement of PW-6 Sub Inspector Vinod Prakash Singh and PW-9 Mohd. Hafiz Khan clearly show that Shamshuddin went to the police station along with the injured persons and handed over the FIR Ext. Ka-1 to the police. All the three witnesses have also stated the same version. In such situation it cannot be said that the FIR Ext.Ka-1 was not lodged by PW-1 at the police station. Moreover, for a moment, if it is believed that it was not signed by him even then it could be treated as FIR because on that basis the police started investigation and found the case true.

This argument of the learned Counsel for the appellant has no force that since no weapon was recovered from the accused, persons, or there was no criminal history, therefore, the prosecution case could not be believed.

In view of our above discussions, we come to the conclusion that the learned Trial. Court has rightly believed the prosecution case and convicted the appellants detailed earlier. This appeal has no force and it is liable to be dismissed.

The appeal is dismissed.

The appellants are on bail. Let a copy of this judgment be sent to the Chief Judicial Magistrate, Kannuaj for issuing non-bailable warrant of arrest against the, appellants and send them to jail to serve but the sentences awarded against them by the learned Trial Court and confirmed by us.

Compliance report be submitted within 6 weeks.