ASHOK KUMAR MONDAL versus SAMIR KUMAR MONDAL & ANR.

Citation: [2008] 15 S.C.R. 43 · Decided: 21-10-2008 · Supreme Court of India · Bench: ARIJIT PASAYAT · Disposal: Dismissed

Judgment (excerpt)

[2008] 15 S.C.R. 43 
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ASHOK KUMAR MONDAL 
A 
v. 
SAMIR KUMAR MONDAL & ANR. 
(Criminal Appeal No. 17 of 2002) 
OCTOBER 21, 2008 
B 
[DR. ARIJIT PASAYAT, C.K. THAKKER AND 
..,., 
LOKESHWAR SINGH PANTA, JJ.] 
Penal Code, 1860: s. 304 Part-II - Conviction under -
Acquittal by High Court - On the ground that there was c 
discrepancy between the injuries and also of size of injuries 
as stated by the doctor, the eyewitnesses were not reliable and 
genesis of prosecution version was doubtful - Interference with 
- Held: View taken by High court was possible view -
Interference not called for. 
D 
Prosecution case was that on the morning of 
occurrence, the wife of deceased was washing utensils .. 
The accused, brother of deceased was cleaning the road 
with broom. At that time, some dust particles fell on wife E 
of deceased, which resulted in fight between the 
deceased and accused. The accused hit the head of 
deceased with a crowbar and as a consequence 
..... 
deceased became unconscious and sustained bleeding 
injuries. He later succumbed to injuries. 
F 
The trial Court convicted the accused under s.304 
Part II IPC. The High Court found that evidence of 
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witnesses did not aspire confidence and was not reliable 
and ordered acquittal. Hence the instant appeal. 
. Dismissing the appeals, the Court 
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HELD: The High Court analysed the evidence and 
came to a categorical conclusion that there was 
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discrepancy between the injuries and also of size of the 
43 
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..... 
44 
SUPREME COURT REPORTS 
[2008] 15 S.C.R. 
- )r 
A 
injuries as stated by the Doctor. The eye-witnesses were 
not reliable. The genesis of the prosecution version was 
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de>ubtful. Tl1e view taken by the High Court was. a 
possible view and therefore interference is not called for. 
[Para 5] (45-E-F] 
B 
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal 
No. 17 of 2002. 
;... 
From the final Judgment and Order dated 21.3.2001 of the 
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High Court of Calcutta in Crl.A. No. 417 of 1990. 
c 
WITH 
Crl. A. No. 361 of 2002. 
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Ranjan Mukherjee and Satish Vig for the Appellant. 
Parijat Sinha, Reshmi Rea Sinha, Mrinal Kanti Manda! and 
I 
D 
Satish Vig for the Respondents. 
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The Judgment of the Court was delivered by 
DR. ARIJIT PASAYAT, J. 1. Heard. 
2. In both these appeals challenge is to the judgment of a 
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Division Bench of the Calcutta High Court directing acquittal 
of the respondent Samir Kumar Mondal who was convicted by 
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learned Additional Sessions Judge, Birbhum, Rampurhat for 
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offence punishable under Section 304 Part-II of the Indian 
Penal Code, 1860 (in short 'IPC). He was sentenced to under.go 
).. 
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imprisonment for ten years. 
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3. The prosecution version as unfolded during trial is that 
on 24.01, 1988 in the early morning when Gouri Balal Mondal 
wife of the deceased was engaged in washing utensils, her . 
> 
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husband's elder brother accused Benoy Kumar Mondal (who 
was acquitted) was cleaning the road with broom stick. At that 
time, some dust particles fell on the person of Gouri Bala, as 
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a reason whereof, there was exchange of hot words amongst 
. 
f
her husband, two sons with the accused and his father. At that 
time, the accused Samir Kumar Mondal stated to have brought 
\.-
H 
a crowbar and stuck on the head on Ajit Kumar Mondal, 
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ASHOK KUMAR MONDAL v. SAMIR KUMAR MONDAL & 
45 
'I 
ANR. [DR. ARIJIT PASAYAT, J.] 
husband of PW2; as a consequence whereof, father of PW1 
A 
became unconscious and sustained bleeding injuries. He was 
taken to the Primary Health Centre but later shifted to Suri 
Sadar Hospital. He succumbed to the injuries. On the next date 
i.e. on 25.01.2008 first information report was lodged at the 
police station. The prosecution relied on the evidence of four 
B 
-.<, 
persons who are stated to be eye-witnesses. The trial court 
on the basis of evidence brought on record found the 
respondent Samir Kumar Mondal to be guilty as noted above 
and convicted him. In appeal, the High Court found that the 
evidence of the witness do not inspire confidence and not c 
reliable, genesis of the prosecution story was suppressed and 
therefore it was unsafe to rely on the witnesses. 
4. Learned counsel for the appellant and learned counsel 
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for the State of West Bengal submitted that the reasonings of 
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the High Court are contrary to the evidence and material on 
record. Lea_rned counsel for the respondent supported the 
judgment of the High Court. 
5. We find that the High Court has 

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