P. Durga Prasad, J.@mdashThis appeal is directed against the conviction and sentence passed in S.C. No. 642 of 2004 by the VIII Additional Sessions Judge (Fast Track Court), Guntur on 13.02.2006. The appellant herein is the sole accused and he was prosecuted for the offences under Sections 302, 201,457 and 380 of IPC.
2. According to the prosecution, the accused is native of Chandavaram village of Nadendia Mandal, Guntur District. The deceased Mekala Yogamma is resident of Gorantla village in Guntur District, The accused committed theft of an Indica Car bearing No. AP 28 AF 1191 and other articles like ceil phone and came to Guntur and he came into contact with one Kommineni Lakshmi and developed illicit intimacy with her. The accused came into contact with the deceased Yogamma through the said Kommineni Lakshmi. The deceased is residing alone in her house and doing chit fund business besides working In a mill as coolie. The accused used to visit the house of the deceased and found bundles of hundred rupee notes in the house of the deceased. The deceased used to demand the accused to marry Kommineni Lakshmi or otherwise hurled threats against the accused. As such the accused afraid of the deceased and wanted to knock away the property by doing away with the life of the deceased. On 27.10.2003 evening the accused mixed six Avil tables in 1 1/2 litres Pepsi pet bottle, drove the car to Gorantla, parked it on the road, went to Viswabharathi Spinning mill, where the deceased was working, called the deceased; spoke to her and told her to go to Vijayawada in search of an alliance for her son PW. 2. The deceased clad herself on a red saree, came to the Indica car bearing No. AP 28 AF 1191 and boarded into the car. The accused drove the said car to the dilapidated house in Mallikarjunapuram Colony, stopped the car at about 7.00 p.m., pretended as if checking the car, told the deceased that he wanted water to pour in the radiator of car and offered the pepsi bottle to her to consume and make the bottle empty to bring water in it. The deceased consumed the cool drink and became unconscious. The accused brought the deceased out of the car, beat on her head with a Sanam, killed her, poured petrol on her and set fire to the dead body of the deceased in order to screen the evidence and make the deceased unidentifiable. The accused snatched away a gold chain from the neck of the deceased and bunch of the keys from the waist of the deceased and fled away with the car. On 29.10.2003 night the accused misrepresenting to his friend PW. 17 took him to the house of the deceased and unlocked the house with the keys taken from the deceased and committed theft of colour T.V. and other household articles worth about Rs. 40,000/-. On 28.10.2003, PW. 1, the Panchayat Secretary, found the dead body of an unknown female at the scene and he sent a report to the Guntur Taluq police station on 28.10.2003 at 10.00 a.m. and the same was registered as Cr. No. 233 of 2003 u/s 174 of Cr.P.C. by PW. 18 and the investigation was taken up by PW. 19. PW. 19 got the scene of offence photographed and observed the scene of offence and seized blood stained earth, control earth, burnt jacket piece, blood stained burnt saree piece, 1 1/2 litres pepsi bottle, empty half Mansion House brandy bottle with petrol smell in the presence of PW. 1 and another under cover of mahazar. Thereafter the Section of law was altered to 302, 201 and 380 of IPC basing on the statements of PWs. 2 and 3. On 01.11.2003 the car tyre marks found at the nearby place of the house of the deceased were preserved by PW. 15. During the course of Investigation, PWs. 2 and 3 identified the body of the deceased to be that of their mother. On 02.12.2003 at 4.00 p.m., PW. 12 arrested the accused at Annapurna Nagar, Gorantla in the presence of PW. 1 and another and recorded his confession statement and in pursuance of his confession, PW. 19 seized the gold chain, gold ring from PW. 13 with whom the accused pledged the same under cover of panchanama in the presence of PW. 1 and another. PW. 19 also seized one Kirsan home theatre speaker system consisting of 2 big, 2 medium and 1 small speakers. Kirsan digital V.C.D., MPD player 1500 volts, one Unistab stabilizer, two remote controls, one best flame gas stove, one Bharat gas cylinder, one cotton bed, one blood stained shirt of the accused, cheque No. 13255 of Syndicate Bank, empty cheque book of ICICI bank, one manual servicing book of Indica car No. AP 28 AF 1191, one ATM card, one cell phone card, one Suzuki Samurai motorcycle bearing No. AP 28 H 2430 under cover of mahazar in the presence of PW. 1 and another. All the items were seized from the rented house of the accused, which was taken on rent from PW. 10. Thereafter the accused sent to judicial custody. The blood stained Sanam used by the accused and blood stained shirt of the accused along with other articles seized from the scene of offence are sent for chemical examination. PWs. 2 and 3 identified the property in the presence of PW. 12 and another. PW. 19 after receiving the FSL report and after completion of the investigation, has filed the charge sheet against the accused.
3. The Sessions Judge has framed the charges under Sections 302, 201, 380 and 457 of IPC against the accused and the accused pleaded not guilty for the said charges.
4. The prosecution in order to establish the said charges, examined PWs. 1 to 19, got marked Exs. P1 to P26 and MOs. 1 to 22. No oral or documentary evidence was produced on behalf of the accused in defence.
5. Taking into consideration of said oral and documentary evidence, the Sessions Judge found the accused guilty for the charges under Sections 302, 201, 380 and 457 of IPC and convicted and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 50/- in default to undergo simple imprisonment for one week for the offence u/s 302 of IPC; further convicted and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 50/- in default to undergo simple imprisonment for one week for the offence u/s 201 of IPC; further convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 50/- in default to undergo simple imprisonment for one week for the offence u/s 380 of IPC and further convicted and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 50/- in default to undergo simple imprisonment for one week for the offence u/s 457 of IPC.
6. Aggrieved by the said conviction and sentence, the present appeal is filed by the accused therein.
7. Now the point that arises for consideration is whether the prosecution could establish the charges under Sections 302, 201, 380 and 457 of IPC against the accused beyond reasonable doubt?
POINT;
8. The senior counsel Sri C. Padmanabha Reddy, appearing for the appellant has pleaded that there is no reliable evidence on record to establish that the accused caused the death of the deceased and the prosecution also failed to establish the motive for the accused to commit the offence and recovery of the gold chain from PW. 13 is doubtful in view of his evidence with regard to the issuance of the receipts. He further pleaded that the evidence of the investigating officer PW. 19 and PW. 1 is contrary to the evidence of PWs. 10 and 17 with regard to the arrest and recovery of the property at the instance of the accused, as such the conviction and sentence passed against the accused are liable to be set aside.
9. The Additional Public Prosecutor, on the other hand, has pleaded that the deceased was last seen In the company of the accused by PWs. 5, 8 and 9, and the chain that belongs to the deceased was recovered at the instance of the accused from PW. 13 and other property belongs to the deceased were also recovered at the instance of the accused in the presence of PW. 1 by PW. 19, the investigating officer and supported the conviction and sentence passed by the trial Court.
10. The case of the prosecution is that the accused committed the murder of the deceased for gain and according to them the accused came into contact with the deceased through Kommineni Lakshmi with whom he has having illicit intimacy and having found bundles of Rs. 100/- currency notes in her house, he planned to do away with the life of the deceased and knock away the said property and in pursuance of his plan on 27.10.2003 evening he mixed 6 Avil tablets in 1 1/2 litres pepsi bottle and went to the mill where the deceased is working and asked her to accompany him to Vijayawada for searching an alliance to her son PW. 2 and thereafter she boarded the car bearing No. AP 28 AF 1191 and the accused drove the car and stopped near dilapidated house in Mallikarjunapuram colony under the guise of pouring water into the radiator and asked the deceased to consume pepsi in the bottle and make it empty so that he can bring water and the deceased consumed the said pepsi and became unconscious. Thereafter he brought the deceased out of the car, beat on her head with a sanam, killed her, poured petrol on her and set fire to the dead body of the deceased in order to screen the evidence and made the deceased unidentifiable and he snatched away a gold chain and bunch of keys from the waist of the deceased and on 29.10.2003 night the accused along with PW. 17 went to the house of the deceased and unlocked the house with the help of the keys and committed theft of household articles.
11. The prosecution in order to establish the death of the deceased, examined PWs. 1, 2, 3 and 4. PW. 1 is the Panchayat Secretary and according to him, on 28.10.2003 at about 7.00 p.m. one Bikshalu, the village servant, informed him about the finding of a dead body of a female at Mallikarjunapuram Reddipalem donka. Immediately, he rushed there and found the dead body and kept the village servant at the dead body, went to the police station and lodged a complaint Ex. P-1. Thereafter, the police came to the spot and observed the scene of offence in his presence and seized burnt pieces of saree, Mansion brand empty bottle of brandy containing petrol smell and half used match box of mango brand, pepsi 1 1/2 litre bottle, blood stained earth, control earth from the scene of offence and also held inquest over the dead body of the deceased in his presence and according to him, the police published the photograph of the deceased as she is an unknown person.
12. PW.2 is the son of the deceased and according to him, on 31.10.2003 neighbourers of their house at Gorantla informed his brother over phone about missing of their mother since three days. Immediately after receiving the said message, himself and his brother (PW. 3) reached Gorantla to their house and enquired about their mother and they came to know that on 27.10.2003 at about 5.00 p.m. one person came to their house and talked with his mother and thereafter she went along with him and she did not return from that date and the neighbourers also informed him that some unidentified body of a female person was traced at Mallikarjuna Puram. On suspicion, they went to the mortuary, GGH, Guntur and saw the dead body of a female person and found it as that of their mother and identified the dead body of their mother by seeing the tattoo marks on the left hand lower wrist. He also found burn injuries and injury on the back side of the head and they suspected some unknown persons have murdered his mother. Thereafter they have entered into the house and found missing of MOs.11 to 19 and he identified MO. 8 as belongs to his mother.
13. PW. 3, who is another son of the deceased, has also supported the version of PW. 2 with regard to identification of his mother by seeing the tattoo mark on the left hand below the wrist.
14. PW. 4 is the doctor, who conducted autopsy over the dead body of the deceased, has found the following external injuries:
1. Lacerated injury measuring about 15 cm. in length 2 cm. in width bone-deep obliquely placed and extended in parietal and occipital area on left side head. The edges are bruish and margins are Irregular. Hair bulbs crushed.
2. Fissure fracture on vault of sculp present corresponding to injury No. 1 measuring about 16 cm x 1 cm, brain matter exposed out. Blood clots present. Fissure picture extended to base of skull on left side.
3. Diffuse sub scapular present about 6 x 5 cm, over the frontal area skull on right side.
4. Fissure fracture 20 cm. in length present on base of skull on right side was anterior and middle cranial fosse of skull.
5. Diffuse subarachnoid hemorrhage over the brain.
15. He opined that the death of the deceased was due to shock and hemorrhage as a result of multiple head injuries. In the cross-examination he admitted that the post mortem burns were present over the face, neck, chest, upper limbs and both thighs inner side. He also admitted that one tattoo mark was present on the left wrist inner side but he has not specifically mentioned any other identification features of the dead body in his post mortem report and he admitted that injuries 1 and 2 might have been caused with a sharp edged blunt object that may be a knife or axe or a sharp edged rod.
16. Thus, from the above evidence, PWs. 2 and 3 identified the dead body found by PW. 1 as that of their mother and PW. 4, who conducted autopsy, has opined that the death was due to shock and hemorrhage as a result of multiple head injuries. Therefore, the death of the deceased is a homicidal death.
17. In order to establish the guilt of the accused, the prosecution has relied upon the circumstantial evidence since there are no direct eye witnesses to the incident. In
18. In view of the above legal proposition, it has to be examined whether the circumstances relied upon by the prosecution is conclusively pointing out the guilt of the accused.
19. The circumstance relied upon by the prosecution is that the deceased was last seen in the company of the accused and to establish the same, the prosecution has relied upon the evidence of PWs. 5, 8 and 9. PW. 5 is the neighbourer of the deceased and according to him about two years back at 5.00 p.m., one person came to her house and he identified the said person as the accused and she followed him. Thereafter he did not see her. Subsequently, he came to know that she Was dead. He observed that she wore red-coloured saree and bunch of keys kept in her waist and he identified the MO. 1 piece of saree of the deceased. In the cross-examination he admitted that his house is situated four houses away from the house of the deceased. He cannot say the day of the week when the deceased left with the accused but it is on 27.10.2003. He denied the suggestion that MO. 1 is not red-coloured saree.
20. PW. 8 is a locality person. According to him, he is residing in Rice Mill bazaar of Gorantla. He knows the deceased. On 28.10.2003 at about 5.30 p.m. he saw the deceased at Tyres shop, Gorantla and she was wearing red-coloured saree with a bunch of keys on her waist. She boarded in a Tata Indica car and proceeded towards Guntur side and he identified the accused as the person, who was driving the Tata Indica car at that time. He further stated that previously he saw the accused, who visited the deceased''s house for two or three times. Later he was informed by her son that his mother is dead. After her boarding the car on 27.10.2003, she did not return back. In the cross-examination he stated that he is working as an assistant to his brother-in-law by name Allauddin at the tyres shop belonging to him. He admitted that the distance between his house and the house of the deceased is about half a kilometer and so also the distance between his house and the tyres shop is about one kilometer. The tyres shop is situated by the side of main road, which leads to Guntur to Amaravathi. They used to puncture the burst vehicles for about 100 vehicles per day. He further admitted that on 01.11.2003, PW. 2 came to the tea hotel and met and stated about his mother was killed by somebody. Thereafter he informed him that on 27.10.2003 his mother left in a car of some unknown person. He further admitted that he did not inform the police at the time of his examination that the deceased went away in a car on 27.10.2003. According to him, he voluntarily went to the police station to give statement. He cannot say the number of Indica car.
21. Therefore, even though PW. 8 has stated that he has seen the deceased going in the Indica car of the accused on 27.10.2003 but the said fact was not stated by him to the police when he was examined by them. Therefore, it is an omission in his statement u/s 161 of Cr.P.C. and an improvement made by him during the course of trial, as such the evidence in that regard cannot be relied upon.
22. The other evidence relied upon by the prosecution is that of PW. 9. PW. 9 is working as a coolie in Viswabharathi spinning mill at Gorantla and the deceased is also a co-worker. According to him, he knows Yogamma (deceased), who died about two years back. Till her death she worked as coolie in that mill. On 27.10.2003 himself along with the deceased were on duty. On the same day at about 4.00 or 5.00 p.m., one person came to the mill and chit-chatted with the deceased by calling her out. He identified the accused as a person, who called the deceased on that particular day from the mill. Within few minutes, the deceased went away along with the said person, thereafter she did not turn up. On 01.11.2003 he came to know that the deceased was killed by somebody. In the cross-examination, he denied that he knows the accused prior to six months of his giving statement to the police and according to him, he saw the accused on 02.11.2003 at the police station with hand-cuffs and he does not know since how long he was in the police station. He further admitted that he has stated to the police at the time of his examination that he saw the accused on 27.10.2003 at the spinning mill, who called the deceased to come out of the mill at 4.00 or 5.00 p.m. He denied the suggestion that he was kept in the police custody for one month along with the accused and some others.
23. Therefore, from the evidence of PWs. 5 and 9, the prosecution could establish that the deceased has gone along with the accused on 27.10.2003 in the evening at about 5.00 or 5.30 p.m. and thereafter she was not found and as per the evidence of PW. 1, the Panchayat Secretary, he got information about finding of dead body of an unknown female on 28.10.2003 at 7.00 p.m. at Mallikarjunapuram colony and he visited there and found the dead body and gave a report to the police and as already observed above, the dead body was identified by PWs. 2 and 3 as that of their mother. Therefore, the dead body of the deceased was found on the next day at 7.00 p.m. at Mallikarjunapuram colony.
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26. In the present case, as already observed above, the deceased has gone along with the accused on 27.10.2003 at about 5.00 or 5.30 p.m. and the dead body of the deceased was found on 28.10.2003 at 7.00 p.m. Thus, there is a gap of 26 hours between the last seen together and finding the dead body of the deceased. The accused has taken the deceased along with him on 27.10.2003 at 5.00 or 5.30 p.m. on the guise of taking her to Vijayawada for fixing an alliance to her son and thereafter she was not seen by PWs. 5 and 9. The evidence of PWs. 5 and 9 clearly shows that the deceased has gone along with the accused and subsequently she has not returned. According to the prosecution, the death of the deceased was occurred on the night of 27.10.2003. According to the post mortem report Ex. P-9, the post mortem was conducted by PW. 5 on 02.11.2003 between 10.15 a.m. to 11.15 a.m. and the approximate time of death is 5 to 6 days prior to the post mortem examination. Since the post mortem was conducted on 02.11.2003, the death might have been occurred on 27.10.2003 or 28.10.2003. Therefore, in the circumstances of the Case, even though there is time gap of more than 26 hours the deceased last seen with the accused and finding the dead body of the deceased, the theory of last seen together cannot be thrown out and it can be taken as one of the circumstances pointing out the guilt of the accused.
27. The other circumstance relied upon by the prosecution is the recovery of MOs. 8, 11 to 17 belongs to the deceased at the instance of the accused.
28. According to the investigating officer, PW. 19, on 02.12.2003 on receipt of reliable information, he secured the presence of PW. 1 and another and proceeded to Gorantla village and reached Ramulu statue centre, Gorantla at 4.00 p.m. and observed one Indica car bearing No. AP 28 AF 1191 was coming out of Annapurna Nagar and on suspicion, they stopped the car and found one person driving the car and on questioning about his identity, he disclosed his name as Godugunuri Sivareddy @ Venkatasiva Reddy. On that they verified the car and noticed one Videocon T.V. in the rear side of the car. When they asked about the records of the car, he did not furnish any records of the car and details. On suspicion, they arrested him and when examined, he confessed that he committed this offence, one murder for gain at Ramachandrapuram police station limits, one theft case of motorcycle relating to Arundalpet crime police station and commission of the murder of the deceased. In pursuance of the said confession, the accused fed them to the 3rd line, Brodipet, Guntur to the shop of Kalpana Finances. When he questioned the owner of the said shop i.e. PW. 13, he admitted that the accused pledged an ordinary gold ring weighing 1 gm. and a gold chain weighing 23 gms. on 06.11.2003 and 28.10.2003 respectively and produced the Xerox copies of bills. Subsequently, originals were obtained from the shop. He examined PW. 13 and recorded his statement and seized MOs. 8 and 9 from PW. 13 in the presence of PW. 1 and another. Thereafter the accused led them to his rented house at Annapurnanagar, Gorantla and they noticed two persons found In the room and they revealed their Identity as PW. 17 and Kommineni Lakshmi and the accused has shown the articles stolen from the house of the deceased after killing her. The said articles were seized under cover of panchanama Ex. P-7. Thereafter, he examined the owner of the house PW. 10 and the other two persons available in the room PW. 17 and Kommineni Lakshmi and recorded their statements. Thereafter, the accused was produced before the Magistrate for remanding to judicial custody. In the cross-examination he denied the suggestion that he arrested the accused along with PWs. 9, 17 and Kommineni Lakshmi In the rented house of the accused. He admitted that the accused arrested at the time of meeting of the then Chief Minister, Chandra Babu Naidu at Annapumnagar. In the further cross-examination, he admitted that in November, 19th of 2003, the then Chief Minister Chandra Babu Naidu''s visit took place in Annapumanagar, Gorantla village, on that occasion, the surrounding houses were searched. He denied the suggestion that he arrested the accused in November, 2003. He admitted that he did not arrest the accused in this case at the time of visit of the then Chief Minister, Chandra Babu Naidu. He denied the suggestion that the entire seizure and arrest of the accused on 02.12.2003 is false.
29. PW. 1 is the mediator for the recovery of MOs. 8 and 9 and other articles MOs. 10 to 19 at the instance of the accused. According to him, on 02.12.2003 at 4.00 p.m. they were on duty regarding a political meeting at Annapumanagar colony, Guntur. At that time one Indica car was coming from Guntur side to Gorantla side in high speed. The police observed and stopped the car and enquired about the driving license of the driver but the driver did not show the same. The police took the car into custody and further enquired and interrogated the driver of the car and the driver disclosed his name as Sivareddy and confessed about the commission of the offence and he identified the accused as the person, who was driving the car at that time. The police have recorded the confessional statement of the accused in his presence, and himself and his clerk J. Ravi attested the said statement. The accused was taken into custody by police and then the accused led the police party to Kalpana Finance and got recovered a gold chain and gold ring, which are MOs. 8 and 9 and thereafter the accused led them to the house bearing No. 11-571, Annapurna colony, Gorantla. The said house belongs to one Srinivasa Rao and the accused is a tenant in the said house. The accused has shown a blood stained biscuit colour full hands shirt with green stripes. MO. 10 is the shirt. Police also seized the articles stolen by the accused from the house of the deceased and they are home theatre sound system with five speakers; digital VCD; Unistal automatic voltage stabilizer; two remotes; LPG gas stove; Bharat gas cylinder; cotton bed; one zip bag along with its contents and one Videocon colour TV, which are marked as MOs. 11 to 19. In the cross-examination he has stated that on 02.12.2003 he was not called by the police but he was on duty as there is a meeting. Around 100 police persons were on duty at that place for making Bandobust of the then Chief Minister''s public meeting. He denied the suggestion that on 02.12.2003 at 4.00 p.m. himself and police officials were checking the vehicle of the accused and the accused confessing the same and reducing the same into writing is false. He further admitted in the cross-examination that he was not called to act as a mediator prior to stopping of the vehicle of the accused at Annapurnanagar Colony, after stopping the vehicle the police asked him to act as a mediator as he being a Panchayat Secretary of Gorantla Panchayat.
30. PW. 13 is the owner of the pawn broker shop and according to him, he is running the pawn broker shop and he has got license to run the same and on 02.12.2003 Taluq police came to his shop and enquired him about mortgaging a chain and a ring, which were mortgaged by the accused. He identified the accused Sivareddy, as he came to his shop and mortgaged MOs. 8 and 9 and he issued a receipt for the articles pledged by him and Exs. P-5 and P-6 are the receipts issued by him for the articles pledged. According to him, he is the scribe of Exs. P-5 and P-6 for Rs. 7,000/- and Rs. 350/- respectively. But he cannot say the date on which they were issued and according to him, he issued Ex. P-5 in the month of October, 2003, Ex. P-6 in the month of November, 2003. In the cross-examination, he stated that they did not tag any slips to the articles, which are pledged in his shop. He again says that they tagged the slips to the articles pledged in his shop by the persons and at the time of seizure of MOs. 8 and 9, after removing the tags the police took away the articles (sic) to maintain register in his shop relating to the pledged articles, Police neither seized nor took the Xerox copies of the relevant ''entries regarding MOs. 8 and 9. He denied the suggestion that the accused has not pledged MOs. 8 and 9. He admitted that he does not know as to who scribed the receipts but they were written by their clerk but he does not know his name. Thereafter he admitted on 02.12.2003 the C.I. of police accompanied a constable and a mediator along with the accused came to the shop. They did not obtain his signature on the seizure report Ex. P-7. According to PW. 13, Exs. P-5 and P-6 are the receipts issued by him, but in the cross-examination he has stated that the said receipts were scribed by his clerk and he could not say the name of his clerk, who scribed the receipts. Even though the prosecution could not establish about scribing of Exs. P-5 and P-6, the fact remains that MOs. 8 and 9 were recovered from the shop of PW. 13 at the instance of the accused on 02.12.2003. PW. 2 has identified MO. 8 as belongs to his deceased mother. Thus, the prosecution could establish that gold chain MO. 8 belongs to the deceased was recovered from the shop of PW. 13 at the instance of the accused by PW. 19 in the presence of PW. 1.
29. With regard to recovery of MOs. 11 to 19 from the rented house of the accused as per his confessional statement, the prosecution has relied upon the evidence of PWs. 10 and 17 apart from the evidence of PW. 19 and PW. 1.
31. According to the PW. 10, who is the landlord of the house of the accused, in the year 2003 he let out north portion of second floor to Sivareddy and he identified the accused as said Sivareddy and he further stated that in the month of October, 2003 the accused has taken the same on rent and after one day he came along with household articles in Indica car i.e. TV, tape recorder, gas stove, cylinder and clothes and on the next day he brought one Suzuki motorcycle and kept the same in his compound. On 02.12.2003 the then Chief Minister''s meeting was going to be held at Gorantla and in that juncture, the police as a precautionary measure verified all the houses situated in that locality, where the meeting was going to be scheduled and in connection with the said process, the police came to his house and searched and found the accused in his portion and took him into custody and seized Indica car, Suzuki motorcycle, gas stove, cylinder, TV and clothes. Thereafter, he came to know that the accused is a suspected person in the murder case of the deceased and in the cross-examination he admitted that on 02.12.2003 at about 4.00 p.m. the police searched his house and at that time the accused was present in the house and two or three persons were along with the accused and he further admitted that the accused took out his house for rent on 30.10.2003.
32. The other witness relied upon by the prosecution is the evidence of PW. 17, who is the friend of the accused and according to him, the accused is his classmate from 6th class to 10th class at Sathuluru. In the year 2003, the accused came to his village on a motorcycle and again he came to him after two or three months in a car and has stated to him that he is doing business on marketing side at Hyderabad and he requested him to provide an opportunity at Hyderabad for which he stated that he will contact him on phone and asked him to contact by giving his cell phone number. In the month of October, 2003, he telephoned to him and informed that there is some opportunity in marketing side at Guntur and accordingly he reached Guntur at Annapurnanagar of Saibaba temple at Amaravathi road. The accused met him and picked him up to his room near to that place. He lived along with the accused for two days and he gave 10th class certificate for the purpose of obtaining a job later he went to his village. After two months, again he came to the house of the accused. In the month of December, 2003 they shifted their room to the house of retired employee of Andhra bank. He also helped the accused in shifting the household articles. The accused took him to another house stating that it also belongs to him. He went to that house along with the accused and the accused brought TV, gas stove, DVD player, one bed from the said house and kept the above articles in the car and shifted the same to the house of retired employee of Andhra bank. After four or five days, police came to the house and arrested the accused in his presence and Inspector of Police informed him that the accused committed murder and involved in theft cases. In the cross-examination he admitted that he was in police custody along with the accused for two days. He further admitted that along with him PW. 9 and Kommineni Lakshmi were also in the police station and he does not know as to how many days PW. 9 and Lakshmi were present in the police custody but they were still there till he was sent out of the police station.
33. Thus, from the evidence of PWs. 19 and 1, the accused was stopped at Ramulu statue centre at Gorantla village at 4.00 p.m. on 02.12.2003 when he was coming in the Indica car bearing No. AP 28 AF 1191, on suspicion he was arrested and interrogated and in pursuance of his confession, MOs. 11 to 19 were recovered from the rented house of the accused. But whereas PW. 10, the landlord of the house of the accused, has not supported the said version and according to him, the accused was arrested when he was at the rented house. PW. 17, who is a close friend of the accused, has given different version but supported PW. 10 with regard to his arrest by police when he was in the rented house. Admittedly, PW. 10 is the landlord of the accused and PW. 17 is the close friend of the accused and he was detained by the police in their custody along with the accused, as such they have not supported the case of the prosecution in toto but they supported the seizure of MOs. 11 to 19 from the rented house of the accused at his instance. However, the minor contradictions with regard to place of arrest of the accused is not fatal to the case of the prosecution. Thus, the prosecution could establish the recovery of MOs. 11 to 19 belongs to the deceased at the instance of the accused from his rented house.
34. The other circumstance relied upon by the prosecution is the recovery of the weapon used in the commission of the offence. According to the investigating officer, PW. 19, on 02.12.2003 he arrested the accused and he confessed about the commission of the offence and as per his confession, he seized the Videocon colour TV, Indica car and ceil phone and the blood stained sanam used in the commission of the offence from the dickey of Indica car bearing No. AP 28 AF 1191 under Ex. P-4 mediatornama and according to him, MO. 22 is the iron sanam and the same was sent to RFSL, Guntur for chemical analysis. PW. 1, who is said to be mediator for recovery of the said articles even though has not specifically stated about the recovery of the same at the instance of the accused, admitted about drafting of Ex. P-4 in his presence at the time of recording the confession of the accused at Annapurnanagar, Gorantla, and in the cross-examination admitted that Ex. P-4 was scribed by the Station Writer and after reading the contents, he signed on Ex. P-4. Thus, recovery of MO. 22 at the instance of accused was established. As per Ex. P-26, RFSL report under which the iron sanam and one light green, biscuit and white coloured small checks designed full sleeved shirt were examined and human blood is detected on item Nos. 1 and 2 and the blood group is detected on item No. 1 as that of ''A'' group and the blood group on item No. 2 could not be detected. Even though blood was found on the item No. 1 i.e. iron sanam i.e. ''A'' group, but there is no evidence on record to show that the blood group of the deceased is of ''A'' group. Thus, the prosecution could not establish the recovery of the weapon at the instance of the accused.
35. Therefore, from the above circumstances that the deceased was last seen in the company of the accused and the gold chain (MO. 8) belongs to the deceased was recovered at the instance of the accused from the possession of PW. 13 and other house hold articles MOs. 11 to 19 were recovered at the instance of the accused from his rented house, cumulatively form a chain so complete that there is no escape from the conclusion that with all human probability, the crime was committed by the accused and none else, the prosecution could establish the charges framed against the accused beyond reasonable doubt. Hence, the findings recorded by the trial Court do not warrant any interference by this Court in this appeal. In the result, the Criminal Appeal is dismissed. The conviction and sentence passed in S.C. No. 642 of 2004 by the VIII Additional Sessions Judge (Fast Track Court), Guntur on 13.02.2006, for the offences punishable under Sections 302, 201, 380 and 457 of IPC against the appellant/accused, is hereby confirmed.
