STATE OF MADHYA PRADESH versus SEWA SINGH

Citation: [2007] 7 S.C.R. 1014 · Decided: 13-06-2007 · Supreme Court of India · Bench: ARIJIT PASAYAT · Disposal: Dismissed

Judgment (excerpt)

A 
STATE OF MADHYA PRADESH 
.< 
v. 
SEWASINGH 
JUNE 13, 2007 
B 
[DR. ARIJIT PASA YAT AND B.P. SINGH, JJ.] 
Penal Code, 1860-s.304 (Part 1/)-Sub-lnspector subjecting person in 
'< 
custody to kicks and slaps on his vital parts resulting in his death-Conviction 
c under s.304 (Part //)-Acquittal by High Court-Held: Justified, since medical 
evidence clearly shows that there was no external or internal injury-Evidence 
of prosecution witness on which trial court relied, contradictory and at 
variance with medical evidence-Evidence. 
According to the prosecution case, when the deceased was in police 
.... 
D custody, he was slapped and kicked on his vital parts by respondent-SRO, 
.}Vhich resulted in his death. Trial Court relying on the evidence of PW 6, 
convicted and sentenced the respondent under section 304 (Part II) IPC. High 
Court set aside the conviction. Hence the present appeal. 
Dismissing the appeal, the Court 
E 
HELD: Two factors weighed with the High Court in directing acquittal 
i.e. (a) apparent contradictions in the evidence of PW-6 and (b) her version 
being at variance with the medical evidence. If the deceased had been subjected 
to kicks on vital parts or slapped as was stated by PW-6 there certainly would 
F 
have been marks of injury. Doctor's evidence clearly rules this out. The 
evidence of PW-6 was rightly held to be unreliable by the High Court. During 
investigation she has stated that the accused had slapped the deceased. There 
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was no mention about the kick on the thigh or that the accused kicked the 
deceased after he fell down. Further the evidence of PW-2 (brother of PW-6) 
was to the effect that PW-6 had told him that the deceased was assaulted by 
G Sub Inspector and the accused. Evidence of PW-6 is entirely different. It is 
true that in the case of custodial ".iolence there would be less possibility of 
getting direct evidence, and direct independent witness. In the instant case, 
medical evidence clearly shows that there was no external or internal injury. 
Thus, the acquittal order passed by High Court does not suffer from any 
• 
H 
1014 
. 
-, 
STATEOFMADHYAPRADESHv. SEWASINGH(PASAYAT.J.) 
1015 
infirmity to warrant interference. fParas 6 and 7) (1016-C. D, E, F, GI 
State of MP. v. Shyamsunder Trivedi and Ors .. 11995) 4 SCC 262, 
referred to. 
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 1275 of 
A 
B 
2001. 
From the Final Judgment and Order dated 11.07 .2000 of the High Court 
of M.P. at Jabalpur in Crl. A. No. 1461of1998. 
Govind Goel, C.D. Singh, Merusagar Samantaray and Vairagya Vardhan 
for the Appellants. 
C 
Mridula Ray Bhardwaj (N.P.) for the Respondent. 
The Judgment of the Court was delivered by 
DR. ARIJIT PASAYAT, J. I. The State of Madhya Pradesh is in appeal D 
against the judgment of Madhya Pradesh High Court, Jabalpur, directing 
acquittal of the respondent. Respondent, who had been convicted for offence 
punishable under Section 304 Part II of the Indian Penal Code, 1860 (in short 
the 'IPC') and sentenced to undergo RI for five years and to pay a fine of 
Rs.5,000/-, preferred an appeal against the judgment of learned Additional 
Sessions Judge, Tikamgarh. The High Court accepted the appeal and directed E 
acquittal of the respondent. 
2. The background facts in a nutshell are as follows: 
Achelal (hereinafter referred to as the 'deceased'), while in custody, was F 
slapped and kicked on his testicles by the accused, who was the S.H.O., and 
that resulted in his death. The autopsy on the body of Achelal was conducted 
by a panel of three doctors on 14.12.1987. The post mortem report is Ex. P-
IA. According to this report no external or internal injury was found on the 
dead body. The cause of death has been shown as 'unknown'. The viscera 
of the dead body was preserved. 
It was sent to the Forensic Science G 
Laboratory, Sagar and as per report Ex.P-21, the presence of Ethyl Alcohol 
was detected therein. 
3. The respondent took the plea that he had not assaulted the deceased. 
Placing reliance on the evidence of Kusum (PW-6) who claimed to be witness, 
H 
1016 
SUPREME COURT REPORTS 
[2007) 7 S.C.R. 
A conviction was recorded by the Trial Court and sentence was imposed as 
noted above. The High Court found that the evidence of PW-6 was not 
reliable and in any event the medical evidence completely ruled out the 
version presented by PW-6. 
4. In support of the appeal, learned counsel for the appellant-State 
B submitted that the High Court has 

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