Jharkhand High Court: A Division Bench of Shree Chandrashekhar and Ratnaker Bhengra, JJ. acquitted the accused-appellant of the charge under Section 302 of the Penal Code, 1860 on the ground that the prosecution has failed to prove by leading cogent and reliable evidence that the appellant has committed the crime.

The brief facts of the case are that the sole appellant, namely, Ratanu has been charged under Section 302 of the Penal Code, 1860 and convicted and sentenced to R.I. for life. Initially, five accused persons were sent up for trial, however, other accused persons were acquitted on the ground that the informant has not named them as accused in her fardbeyan. The prosecution has examined six witnesses; the informant Anjela Dhanwaris PW-1, the uncle of the informant, Kushal Topno PW-3 and Nelem Topno PW-2, the wife of PW-3. The witness, namely, Uday Purty PW-4 was declared hostile. Dr Sukanta Sheet PW-5, conducted the post-mortem examination and found major injuries on Prabodh Dhanwar which were ante-mortem in nature caused by sharp and blunt objects. Aggrieved by the impugned judgment, the present appeal was filed. 

The counsel Kripa Shankar Nanda for the appellant has submitted that PW-1 is not reliable and trustworthy, there is no independent corroboration to the evidence of PW-1, the crime weapon and the blood-stained soil collected from the place of occurrence were not produced in the court, and other prosecution witnesses have turned hostile which causes serious doubt has clouded the prosecution’s case. It further relied on the judgment titled Bhimapa Chandappa Hosamani v. State of Karnataka, (2006) 11 SCC 323, the Supreme Court observed that before conviction of an accused is recorded on the basis of testimony of a single witness it must be found that testimony of such a witness is of such sterling quality that it leaves no doubt about the complicity and involvement of the accused in the crime. 

The prosecution has projected Anjela Dhanwar, daughter of the deceased, as an eye witness whose conduct during the incident makes her testimony suspicious.

The Court relying on the Supreme Court decision in Gopal Singh v. State of M.P., (2010) 6 SCC 407, held the testimony not trustworthy and reliable and, therefore conviction of the appellant under Section 302 of the Penal Code cannot be recorded. [Ratanu v. State of Jharkhand,  2019 SCC OnLine Jhar 2485, decided on 23-10-2019]

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