LexSTATE OF MADHYA PRADESH versus SURBHAN
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STATE OF MADHYA PRADESH A v. SURBHAN APRIL 15, 1996 fK. RAMASWAMY AND G.B. PATTANAIK, JJ.] B C1i1ninal T1ial Murder Trial-Child witness-Evidence o~Not consistent with medi- cal evidence -High Cowt not placed implicit reliance on it-If excluded from C consideration, no other evidence supporls prosecution case-Hence accused rightly acquitted by High Cou1t. Evidence Act : S.118 - FIR Not to be used as a substantive or cmroborating a statement of third pa.-ty--Can be used either to con-oborate or for contradiction of its maker-Criminal trial.. D CRIMINAL APPELLATE JURISDICTION.: Criminal Appeal No. 593 of 1996. From the Judgment and Order dated 28.6.90 of the Madhya Pradesh High Court in Cr!. A. No. 53 of 1987. E Uma Nath Singh for the Appellant. R.K. Maheshwari for Respondent. The following Order of the Court was delivered : F Delay condoned. Leave granted. We have heard learned counsel on both sides. G This appeal by special leave arises from the order of acquittal passed by the High Court of Madhya Pradesh, Jabalpur Bench in Criminal Appeal No. 53 of 1987 on .June 28, 1990 .. The case of the prosecution is that on July 11, 1986, at about 6.30 p.m. while the deceased was returning after talcing water from the tank, the respondent-accused came from behind and H 333 334 SUPREME COURT REPORTS (1996] SUPP. 1 S.C.R. A gave a blow with 'falia' and went away. P.W. 2, Ratan Singh, son of the deceased who is an eye-witness to the occurrence raised an alarm upon which P.W.3, Vesta, P.W. 4, Nawal Singh, P.W. 5, Amar Singh and others came to the scene of occurrence whereat Ratan Singh, P.W. 2 narrated that the accused came from behind and attached the deceased. The deceased B c was taken to the hospital and was declared dead. The FIR was lodged at 9.30 p.m. on the same day. After investigation, the accused was ap- prehended and after all the witnesses were examined, the trial Court convicted the respondent-accused for offence of murder under Section 302, !PC and sentenced him to undergo life imprisonment. On appeal, the High Court acquitted the respondent. Hence this Appeal. The question for consideration is: whether the evidence of P.W.2, a child eye-witness to the incident is consistent with the medical evidence? The medical evidence indicates as under : ,,. "Three incised wounds were found, viz., (1) oblique incised wound D about 5" x 2" bone deep, bra! spine present over antero-lateral aspect of left side neck upto nape of the neck, body, !amine and spine of the chakeal spine were cut; (2) incised wound about 1-1/2" x 1" deep upto mandible over left cheek ad [3] incised wound about 2-1/2" x 1/4" over posterelateral aspect of left side elbow joint, on E dissection, internal injury was found and spine !amine and vertebral body in ahnost completely set at like level of 7th cervical vertebral spine and is almost completely several at this site". A reading of the medical evidence clearly indicates that three incised wounds were inflicted upon the deceased, one on the nape of the neck, F another on the left side of mandible and third on the left side of the elbow joint. In other words, there are three separate injuries inflicted upon the deceased, by three separate blows but PW 2 does not speak of the accused having inflicted those three injuries. prosecution case is that the accused- respondent had inflicted the injury one once and that too from behind. The G single blow cannot cause three incised injuries of different dimensions at three different places. Under these circumstances, the High Court had not placed implicit reliance on the evidence of P.W. 2 If the evidence of P.W. 2 is excluded from consideration, we do not find any other evidence to support the prosecution case. H It is contended that the FIR mentions the names of above persons STATE v. O.P. SURBHAN 335 who were specifically mentioned and it lends corroboration to the evidence A of P.W. 2 We find no substance in this contention. The FIR cannot be used as substantive evidence or corroborating a statement of third party, i.e., P.W. 2 FIR cannot be used to corroborate the evidence of P.W. 2 It can be used either to corroborate or for contradiction of its maker. It is then contended that P.Ws. 3 to 5 have consistently spoken the B version narrated to them by P.W.2 but there is nothing to establish from their evidence of the offence. It may be that P.W. 2 had narrated that the accus
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