Rupa, Ghanshyam and Jaipal vs State of U.P.

Amar Saran and S.K. Jain, JJ.—This prayer for bail has been preferred in Crl. Appeal No. 148 of 2004 against the Judgment dated 5.1.2004 passed by the Addl. Sessions Judge, Court No. 4, District Mathura, in ST No. 106 of 1995, convicting and sentencing the appellants to imprisonment for life and a fine of Rs. 10,000/- each under Sections 302/34 IPC.

Heard Sri Brijesh Sahai, learned Counsel for the appellants, and the learned AGA.

It may be noted that earlier a bail in this case had been granted by Hon. C.P. Misra, J. by order dated 13.1.2004 principally on the ground that the appellants were on bail during the trial and had not misused their liberty. However, the apex Court set aside the said order in Crl. Appeal No. 1067 of 2004, arising out of SLP (Crl.) No. 2223 of 2004, by order dated 23.9.2004, observing that the order granting bail was not in accordance with law as the requirement of Section 389 Cr.P.C. for recording reasons in writing for ordering suspension of execution of sentence or the order appealed against and, thereafter, releasing the appellants on bail, were not stated; that the mere absence of allegation of misuse of liberty during the earlier period when the accused persons were on bail was held not to be a good ground for enlarging the appellants on bail after their convictions. The apex Court further observed that the High Court had not considered the relevant facts like the nature of accusation made against the accused, the manner in which the crime was alleged to have been committed, the gravity of the offence and the desirability of the accused being released on bail after they had been convicted for committing the serious crime of murder. These aspects were not considered while passing the impugned order. The accused-respondents before the Supreme Court were allowed to move a fresh bail before the High Court which was to decide the matter in accordance with law and in its proper perspective. It is in pursuance of the said order that the accused were taken into custody and fresh prayer for bail has been made.

The prosecution case was that on 25.10.1994 at about 4 pm a report was orally lodged by Kishori Lal at PS Kotwali, Mathura, alleging that he was involved in some land dispute with his co-villager, Rupa. For the purpose of attending the court on the date fixed, his brother Sunahari Lal, Ganga Prasad and Moti Ram had gone to Mathura. After the date in Court the four were proceeding on a three-wheeler towards the bus stand. The three-wheeler was being followed by a motorcycle by three persons - Rupa, Ghanshyam and Jaipal - who were riding on a motorcycle. The informant had to visit his sister in Hathras and his brother and brother-in-law were going along with him to drop him at the Cantt. railway station. When the three-wheeler reached the go-down the appellants arrived there on the motorcycle and they cried out that Sunahari was doing excessive ''pairvi'' in the case and he should be done away with. Then Rupa and Ghanshyam caught hold of Sunahari (the brother of the informant) and fired on his head. Then all the three fled on the motorcycle which was driven by Jaipal.

It was argued by Sri Brijesh Sahai that only a solitary witness, PW Kishori Lal, the informant, has supported the prosecution case and that the brother Ganga Prasad and sarhu (husband of the wife''s sister) of the deceased Moti, who were going on the three-wheeler, as was mentioned in the FIR, have not supported the prosecution case, Moti Ram had earlier filed an affidavit and Ganga Prasad, who is the brother of the deceased and the informant of the case, has not appeared in court to give evidence. The solitary evidence of the informant was not wholly reliable and the conviction on its basis was unjustified. It was further urged that PW 1, Kishori Lal, had admitted in his cross-examination that he had to go to Hathras by train and, therefore, it was urged that his not disembarking from the tempo at the Cantt. railway station, which fell before the bus station and to have proceeded ahead till the bus stand, takes him out of the category of being a wholly reliable witness. It was also argued that no overt act was assigned to the appellant Jaipal who was only said to have helped the other two appellants who had fired at the deceased for escaping from the spot on the motorcycle which was being driven by him.

Learned AGA, on the other hand, contended that there is no reason to question the credibility of PW 1, the informant, Kishori Lal, as the report had been launched within half an hour of the incident, which is the guarantee of its truthfulness. As the incident took place at a public place, viz. the goods go-down near the bus stand, the non-assault on the witnesses was understandable. The medical evidence which revealed that there was a single firearm injury only on the head region of the deceased from close quarters also suggest that the deceased was caught hold of before he was fired upon and corroborates the eye-witness account of the informant, PW 1, Kishori Lal. The sessions judge in his order of conviction has also indicated that the informant had not gone to the railway station straight away and was proceeding towards the bus stand with the other witnesses when the incident took place near the goods go-down because, as the witness Kishori Lal had explained, the tempo was going to the bus stand and not to the railway station because most of the passengers who were travelling in it were going there. Also, from the goods go-down, there was a way to the railway station which could be reached by crossing the railway track and many persons of the town used to go by that way. Also, during the cross-examination it was suggested to the witness that at the time of the incident he was at platform No. 1 and that on hearing the shot, he reached the spot. From this suggestion it was evident that the informant was present in Mathura on the date. From the informant''s testimony, it was also clear that for the past 20 years he was staying in Haryana. His brother had been residing in Mathura town after building a house there because of the grave enmity with the accused, which had forced the informant and the others to leave their village. In such circumstances, it was natural that more than one person would be going to attend the court, particularly as the appellants Rupa and Ghanshyam had a long criminal history. The criminal cases have been detailed in the judgment.

The legal proposition stated by Sri Sahai that unless a solitary witness can come in the category of being wholly reliable, his evidence must be discarded, is not tenable. It has been observed in Sunil Kumar Vs. The State Govt of NCT of Delhi, that the court is concerned with the quality and not with the quantity of evidence necessary for proof or disproof of a fact. If the testimony is wholly reliable or wholly unreliable, then it causes no difficulty for the court to come to a conclusion either way on the testimony of the single witness. If the same is found to be above reproach or suspicion or interestedness, incompetence or subornation, if it is wholly unreliable, then equally a court has no difficulty in reaching its conclusion by rejecting the evidence. It is in the third category of cases that the court has to be circumspect and has to look for corroboration in material particulars from reliable testimony, direct or circumstantial. Another danger in insisting on the reliability of the witnesses irrespective of the quality of the single witness for proof of any fact is that the same would indirectly encourage the subornation of the eye-witnesses.

In the present case looking to the long criminal history of the accused persons and the fact that the applications appear to have been moved on many dates with the prayer that the attendance of the witnesses might be exempted as they were being threatened and, ultimately, on 1.5.2000 and 21.1.2003 the applications were moved by the complainant that in view of the threats and financial inducements the witness Ganga Prasad had colluded with the accused, hence he was not being produced in the court.

Thus, an attempt at suborning the witness appears to have taken place in this case. Moreover, in view of the prompt FIR within half an hour of the incident, the circumstances for the presence of the informant at the spot, the corroboration of his testimony by medical evidence, it cannot be said that the court was not justified on relying on his testimony. Section 134 of the Evidence Act also speaks of the quality and not the quantity of the evidence and refers to the time-honoured principal that the evidence has to be weighed and not counted. All that is required to be seen is whether evidence has a ring of truth, is cogent, credible and trustworthy otherwise. The view that the last argument of the learned Counsel for the appellants that Jaipal was a mere driver of the motorcycle, hence he should be granted bail, is also not acceptable as it is apparent that he shared the common intention with the other two appellants for committing the murder of the deceased at the public place near the bus stand where he was fired upon, hence he would be equally liable under Sections 302/34 IPC, disentitling him (or bail. In any case, every minor omission cannot amount to a contradiction, for providing a ground for discarding the testimony of the solitary eye-witness.

After considering the contentions of the parties, without commenting on the merits of the case, we are of the view that the appellants have not made out a case for bail and their prayer for bail is rejected.