LexVIJAY SHANKAR SHINDE & ORS versus STATE OF MAHARASHTRA
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
(2008) 1 S.C.R. 705 VIJAY SHANKAR SHINDE & ORS. II. STATE OF MAHARASHTRA (Crl. A. No. 95 of 2008) JANUARY 15, 2008 [DR. ARIJIT PASAYAT AND P. SATHASIVAM, JJ.] A B Penal Code, 1860 - 302, 307, 452 rlw s.34 - Family dispute between parties, leading to fatal assault on one and grievous hurt to other- Conviction ulss 302, 307, 452 rw s.34 c by courts below - Correctness of - Held: Testimony of eyewitnesses as also injured witness clear, cogent and credible - Thus, order of courts below upl}eld - Evidence. According to the prosecution case, family dispute and litigation between the family of the complainant-PW D 9 and the accused resulted in fatal assault on complainant's husband and grievous hurt to PW-11. PW- 9 lodged a complaint. Investigations were carred out. Trial court relying on the evidence of eye~witnesses-PWs 11, 12 and 13 as also PW-9, convicted and sentenced the E accused under sections 302, 307 and 452 r/w s. 34 IPC. High Court upheld the conviction and sentence. Hence the present appeal. Dismissing the appeal, the Court HELD: 1.1. PWs 11, 12 and 13 were cross-examined at length but nothing substantial could be elicited to destroy the credibility of their version. Evidence of PWs 12 and 13 did not suffer from any deficiency. As a matter F of fact, the evidence of injured person who was examined G as a witness lends more credence, because normally he would not falsely implicate a person thereby protecting the actual assailant. The Trial Court as well as the High Court rightly placed reliance on the evidence of the eye- witnesses and their evidence was clear and cogent. Thus, 705 .rl 706 SUPREME COURT REPORTS [2008] 1 S.C.R. A the impugned judgment of the High Court does not suffer "' from any infirmity to warrant interference. (Paras 9, 10 and 11 ). (708-A-C] CRIMINALAPPELLATE JURISDICTION: Criminal Appeal B No. 95 of 2008 From the final Judgment and Order dated 21.9.2004 of the High Court of Judicature at Bombay in Crl. A. No. 253/1999. • >. 1 Deepa Mahajan and Bhaskar Y. Kulkarni for the Appellants. • c Ravindra Keshavrao Adsure for the Respondent. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J. 1. Leave granted. 2. Challenge in this appeal is to the judgment passed by a D Division Bench of Bombay High Court, dismissing the appeal filed by the appellants who were convicted by learned Additional Sessions Judge, Satara, for offences punishable under Sections 302, 307, 452 read with Section 34 of the Indian Penal Code, 1860 (in short 'IPC'). For the first two offences each was E sentenced to undergo imprisonment for life and to pay a fine with default stipulation. For the offence relatable to Section 452 IPC, each was sentenced to undergo imprisonment for one year and to pay a fine with default stipulation. F 3. Prosecution case which led to the trial of the appellants was as follows: There was family feud between the family of the accused and the family of the complainant who were close relations. Suits are filed and suits were pending. On 10.10.1996, around 12.00 G p.m. Dattatraya one of the injured persons was assaulted by the accused persons and on being stopped by mother-in-law of ~-· Dattatraya accused ran away. Thereafter Tanaji (hereinafter referred to as deceased) came home and took Dattatraya by rickshaw towards hospital. They were accosted at Gandhi H· Chowk by accused persons who broke the glass of rickshaw, VIJAY SHANKAR SHINDE & ORS. v. 707 STATE OF MAHARASHTRA [PASAYAT, J.] -¥ turned down the rickshaw, pulled out the victims and assaulted A them. This assault was witnessed by Jayashri, wife of Tanaji. She, therefore, filed a complaint before the police. Investigation was started and on completion of investigation, the accused persons were charged of having committed murder of the deceased Tanaji and grievous hurt to Dattatraya. B 4. In order to establish its version prosecution examined " )' 18 witnesses. PWs. 11, 12 and 13 were stated to be eye- j- witnesses in addition to PW9 who also claimed to have witnessed a part of the incidence. c 5. The Trial Court accepted the prosecution version and held that the evidence of PWs. 11, 12 and 13 clearly establish the prosecution version. It was noted that PW 12 was injured in the incident. 6. Before the High Court it was submitted that there were D contradictions and omissions falsifying the prosecution version. --f The High Court d
Excerpt shown. Read the full judgment & AI analysis in Lexace.