Vasudev vs State Of M.P.

J.K. Maheshwari, J

Arising out of the judgment dated 14.02.2020 passed in Criminal Appeal No. 622 of 2009 by the High Court of Madhya Pradesh, judicature at

Jabalpur, confirming the judgment dated 7.3.2009 in S.T. No. 185 of 2006 passed by the 6th Additional Sessions Judge (Fast Track Court),

Chhatarpur, the present Special Leave Petition has been filed, in which leave was granted directing to call for the record. However, this appeal has

been registered and heard on priority basis as the appellant being the senior citizen.

The case of the prosecution in brief is that on 15.6.2006, Sub Inspector R.S. Bagri (PW6) along with SubÂDivisional Officer Dr. Sanjay Agrawal

(PW10) reached village Mahoi Kala on having information at Police Station Sarwai that absconding accused Rajesh Shukla was hiding with his

associate members in the said village. It was also informed that accused Rajesh Shukla was beside the house of Jhallu Kachhi of the said village. The

police personnel of nearby police stations were called at Village Mahoi Kala. Thereafter, under the command of S.D.O.P. Dr. Sanjay Agrawal

(PW10), police parties were prepared to apprehend the accused. The police parties surrounded the house of Jhallu Kachhi. Dr. Sanjay Agrawal

(PW10) challenged the accused persons to surrender and come out of the house of Jhallu Kachhi. The accused Rajesh Shukla did not surrender and

open the fire on the police personnel from inside the house. The police parties retaliated the firing. After sometime, the accused Rajesh Shukla

expressed his wish to surrender. Accordingly, the accused Rajesh Shukla along with accused/appellant Vasudev Shukla surrendered before the police

and they were taken into custody. After surrendering, one 315 bore rifle along with 19 live cartridges and 5 empty cartridges were recovered from

accused Rajesh Shuka, whereas one 12 bore double barrel gun along with 20 live cartridges and 7 empty cartridges were recovered from accused

Vasudev Shukla. The first information was registered as Exb. PÂ18. The weapons, so surrendered, had been seized at the police station along with

live cartridges Exb. PÂ4 to PÂ6. The accused persons were arrested vide arrest panchnama Exb. P9 and P10. After completion of the investigation,

challan was filed. As the case was triable by the Court of Sessions, therefore, it was committed to the competent court, where the charges under

Sections 307/34 read with Section 3/25(1B)(a) and Section 27/34 of the Arms Act were framed against both the accused. The accused abjured their

guilt and demanded trial by taking a defence of false implication. AppellantÂVasudev specifically taken defence that after coming back from the jail,

he had surrendered his son Rajesh in P.S. Sarwai. The police personnel have prepared a false case sitting in the police station, implicating the

appellant and cÂ​accused Rajesh Shukla in this case.

Prosecution has examined as many as 16 witnesses, while the accused has not examined any witness in defence. Trial Court, after referring the

statement of the witnesses, convicted the accused persons on taking pretext that they were aware regarding the challenge of the police party for

surrender. Instead of surrendering, the accused persons fired gun shots, which were retaliated by the police party. After sometime, both the accused

had surrendered throwing their guns. The Trial Court, further observed that guns so seized, may fire and the used and unÂused cartridges of 315 bore

as well as a 12 bore double barrel gun were seized, which finds support from the FSL Report Exb. PÂ17A regarding use of the said guns. As the

accused persons were holding the guns, without any license, therefore, they have been convicted for the charges under Section 307/34 IPC read with

Section 3/25 (1B)(a) and 27 of the Arms Act and directed to undergo R.I. for four years with fine of Rs. 2,000/Â and R.I. for two years with fine of

Rs. 1000 and R.I. for three years with fine of Rs. 1000 respectively with default sentences. It was directed by the Court that the aforesaid sentences

shall run concurrently.

The judgment passed by the Trial Court was challenged before the High Court by filing Criminal Appeal No. 622 of 2009. As the appellant Rajesh

Shukla died on 19.2.2016, therefore, his appeal was dismissed as abated, while the appeal of the appellant Vasudev Shukla has been dismissed

confirming the judgment of Trial Court in toto.

Shri H.K. Chaturvedi, learned counsel appearing for the appellant has argued with vehemence that as per the case of prosecution itself, there was

no apprehension of abscondment of appellant. From the statement of prosecution witnesses, it is clear that deceased coÂaccused Rajesh Shukla was

allegedly said to be hiding himself in the house of Jhallu Kachhi and not the appellant. The prosecution witnesses have not named and seen the

appellant firing on them, having intention and knowledge to commit the murder. As per the seizure Exb. PÂ5, 12 bore double barrel gun, 20 live

cartridges and 7 empty cartridges were seized from him. FSL report Exb. PÂ​17A clearly indicates that there was disparity to match TC (A2 L.B.) for

the firing pin impression to Exb. EC 6,7,8,9,12. Therefore, those five cartridges were not fired through the left barrel of 12 bore gun Exb. AÂ2.

Similarly, the right barrel of 12 bore gun Exb. AÂ2 , had not been used in firing because it was cut and short by which weapon could not be matched

with the cartridges. It is further urged that as per the testimony of the witnesses, it is clear that they had not seen firing any of the accused on police

party. It is said the object of the fire was towards hill and not towards the accused persons as is apparent from the statement of H.C. Akbar Singh

Gaur (PW5). In such circumstances, the prosecution has failed to prove the intention and knowledge to commit an act which may amounting to

commission of an offence attempt to murder. In absence thereto, the conviction of the appellant for an offence under Section 307/34 of IPC is

contrary to the settled proposition of law. In support of his contention, reliance has been placed on the judgment of this Court in the case of Parsuram

Pandey and others vs. State of Bihar, AIR 2004 SC 5068. It is further urged that the right barrel of 12 bore gun seized from appellant was cut and

short, making it impossible to fire from this weapon and the empty cartridges have not been fired from left barrel as apparent from FSL report Exb.

PÂ17A. Therefore, the offence under Section 27 of the Arms Act has not been made out. Even assuming that the offence under Section 25(1Â B)(a)

is made out, sentence as awarded by the Trial Court is two years, which the appellant has already served as per the report available on record.

Therefore, while setting aside the conviction and the sentence for an offence under Sections 307/34 and 27 Arms Act, appellant may be directed to be

released.

Per contra, Shri Mukul Singh, learned counsel representing the State submits that the Trial Court and the High Court have rightly convicted and

sentenced the appellant by the impugned judgment, however interference in this appeal is not warranted in exercise of power under Article 136 of the

Constitution of India.

After hearing learned counsel for the parties, first of all, it is required to be seen what are the ingredients to prove an offence under Section 307 of

IPC. On perusal of the provisions, it is apparent that whoever does any act, with intention or knowledge, which may cause death and in furtherance to

the said intention and knowledge, he was doing an act towards it. However, it is required to be seen by the evidence brought on record by the

prosecution whether the ingredients to prove, the case of prosecution beyond reasonable doubt, the charge under Section 307/34 IPC have been

established. In this regard, the star witnesses of the prosecution are ASI J.P. Verma (PW 4), H.C. Akbar Singh Gaur (PW5), SDOP Dr. Sanjay

Agrawal (PW 10), H.C. Uday Raj Singh (PW14), S.I. Arvind Singh Dangi (PW15) and S.I. R.S. Bagri (PW16). As per their testimonies, it is

apparent that an information of hiding by the deceased accused Rajesh Shukla with his associates in the house of Jhallu Kachhi of village Mahoi Kala

was received. In their statements, it is not said that appellant was with him. The police personnel of nearby police stations were called at Village

Mahoi Kala. Thereafter, under the command of S.D.O.P. Dr. Sanjay Agrawal (PW10), police parties were prepared to apprehend the accused. The

police parties were deputed in different directions and warning to surrender was given to Rajesh Shukla. On such warning, as stated by them, firing

was made from inside the house of Jhallu Kachhi. H.C. Akbar Singh Gaur (PW5) in cross examination clearly said that the said firing was towards

the hill area and not towards the police party. None of the said prosecution witnesses have seen the appellant firing on police party, with intention or

knowledge to commit an offence, proving his guilt. Subsequently, as alleged, Rajesh Shukla and appellant had surrendered along with guns before the

police party. As per the said testimony, it is apparent that the intention and knowledge to commit an act by them towards the police party has not been

proved beyond reasonable doubt. Simultaneously, as per the statement of prosecution witnesses, it has come on record that all the proceedings

including the arrest, seizure have been prepared at the police station and not on the spot. However, defence as taken by the appellant appears to be

plausible, and creates reasonable doubt in proving the guilt by prosecution. It is not out of place to mention that three independent witnesses Shivnath

Anuragi (PW7), Barra (PW8) and Jhallu Kachhi (PW13), in whose house incident had taken place, had not supported the case of prosecution. As per

the crossÂexamination of prosecution witnesses, it is apparent that Santosh Shukla was present on the spot. He was having good relations with the

SHO and inimical with the accused Rajesh Shukla. However, being independent person, why in his presence, the seizure and the arrest were not

made by police, is not explained and highly doubtful. There is no independent witness in any of the proceedings though may be available. The High

Court, while convicting the appellant by the impugned judgment, merely observed that because accused were prized goons and were absconding and

as per the deposition, it could not be said that the appellant No. 2 was not involved because he was arrested on spot and taken to police station. In this

regard, it is required to observe that the prosecution is required to prove its case beyond reasonable doubt and the conviction cannot be based merely

on the basis of presumption to rule out the presence of accused. It is to further observe that as per FSL Report Exb. PÂ17A, it is clear that from the

right barrel of 12 bore gun, Exb. AÂ2, fire could not be done and the empty cartridges, which were received, have not been fired from the left barrel.

Therefore, the use of 12 bore gun which was seized from the appellant is not proved along with live and empty cartridges. As the use of the gun itself

is not established by the FSL report, therefore, the conviction under Section 27 Arms Act also is not justified. Considering all these aspects, in our

considered opinion, the ingredients of Section 307/34 IPC and Section 27 of the Arms Act have not been proved by the prosecution beyond reasonable

doubt, proving the guilt of the accused/appellant.

In view of the foregoing, the Trial Court and High Court committed error in convicting the appellant for the charge under Section 307/34 IPC read

with Section 27 Arms Act. Therefore, we allow this appeal in part and setÂaside the conviction and sentence for the said charges, and acquit the

appellant for the same, except of the charge under Section 25(1B)(a) of the Arms Act. The appellant has already served the sentence for the charge

under Section 25(1B)(a) of the Arms Act, therefore, if he is not required in any other case, be released forthwith from jail.

Accordingly, this appeal is allowed in part and disposed of.