MAJENDRAN LANGESWARAN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dated 25th July, 2008 passed by the High Court of Delhi in Criminal Appeal No. 820 of 2002 whereby the judgment and order dated 9th August, 2002 passed by learned Additional Sessions Judge, New Delhi in Sessions Case No. 45 of 2001 convicting the accusedappellant under Section 302 of the Indian Penal Code, 1860 (for short, "IPC") and sentencing him to imprisonment for life and a fine of Rs. 100/- and in default of payment of fine, rigorous imprisonment for one day was maintained and the said appeal dismissed.

(2.) The prosecution version in a nutshell is that the Cargo Ship Motor Vessel "Lok Prem" owned by the Shipping Corporation of India was chartered by a private company of South Africa on 6th November, 1996 for carrying Chrome Alloy. The accused-appellant and the deceased L. Shivaraman along with other were helmsmen/seamen (crew members) on the said ship. When the ship was sailing from South Africa to Japan via Singapore, the auto pilot went out of order which could not be repaired for non-availability of technicians on board and thus requiring the crew on board to manually steer the ship. The accused and one M.Y. Talgharkar showed reluctance to steer the ship manually and insisted for repair of auto pilot and payment of their long overdue overtime. The ship was taken to Singapore to make the auto pilot functional but the same could not be got repaired. The accused and said Talgharkar are alleged to have instigated other crew members to insist and obtain it in writing from the Captain/Master of the ship (PW-5 Radha Krishan Ambady) that the ship would be got repaired at Japan, otherwise they (crew members) shall not allow the moving of the ship from Singapore. When the Captain of the ship reported the matter to the Shipping Corporation of India, the General Secretary of the Union (NSUI) directed the crew members to perform their duties in obedience to lawful commands of the Captain. On 30th November, 1996, an altercation is stated to have taken place between the accused and the deceased L. Shivaraman. As the accused had sustained some cut injuries on his hands, he reported the matter to the officials. On 1st December, 1996 when the ship was on high seas, the appellant took off from his duty as helmsman on the ground of pain in his hands due to cut injuries and another helmsman Baria was asked to do the duty as replacement. As the accused and the deceased were staying in Cabin No. 25, the accused was temporarily shifted from that cabin to Cabin No. 23 due to the above incident of assault. At about 1510 hours, the accused allegedly approached IInd Officer Kalyan Singh (PW-6) with a blood-stained knife in his hand and his hands smearing in blood and is alleged to have confessed before him that he had killed L. Shivaraman. On being asked by Kalyan Singh (PW-6), the appellant handed over the blood-stained knife to him which he placed in a cloth piece without touching the same. Kalyan Singh (PW-6) then intimated the Captain and other officers. The body of L. Shivaraman was found lying in Cabin No. 23 in such a way that half of it was inside the cabin and half of it outside. The officials of Shipping Corporation of India were informed. On incident being reported, pursuant to an instruction from concerned quarter, the ship was diverted to Hongkong. On being so directed by the Captain of the ship (PW-5), Kalyan Singh (PW-6) got the body of the deceased cleaned up for being preserved in the fish room with the help of Manjeet Singh Bhupal (PW-4) and Chief Officer V.V. Muralidharan (PW-18) took photographs. The blood-stained knife was kept in the safe custody of PW-5. The accused was then apprehended, tied and disarmed before being shifted to the hospital on board. Since the ship was having Indian Flag, as per the International Treaty of which India was a signatory, the act of the accused was subject to Indian laws. Accordingly, a case bearing R.C. No. 10(S) of 1996 was registered by the Central Bureau of Investigation (CBI) against the accused on 6th December, 1996. On reaching Hongkong, the body of deceased was handed over to Hongkong Police for post mortem examination. Two CBI officers reached Hongkong on 7th December, 1996. The investigation of the case was conducted by Anil Kumar Ohri, Dy. Superintendent of Police, C.B.I. (PW-23). The Investigation Officer (I.O.) visited the ship and recorded the statements of witnesses under Section 161 of the Code of Criminal Procedure (for short, "Cr.P.C."). The blood-stained knife (Ex. P-3) and deceased's boiler suit (Ex. 2a) as also relevant papers from the Hongkong police were taken into his possession by the I.O. The post mortem examination on the dead body was conducted by Dr. Lal Sai Chak (PW-19). The accused was arrested and brought to Delhi where he was medico legally examined by a doctor. The specimen fingerprints and signature of the accused were obtained. The knife and the specimen fingerprints were then sent to Central Forensic Science Laboratory (CFSL) for comparison. The fingerprints of the accused had tallied with the fingerprints appearing on the knife (Ex.P-3). The accused was charged under Section 302 IPC. In support of its case, the prosecution examined as many as 23 witnesses.

(3.) The trial court vide judgment and order dated 9th August, 2002 held the appellant guilty of committing the murder of L. Shivaraman taking note of the incident of assault of 30th November, 1996 in which the appellant had sustained injuries at the hands of the deceased as motive on the part of the appellant for commission of crime, the extra- judicial confession made by him to Kalyan Singh (PW- 6) and presence of his fingerprints on the knife that was allegedly used as the weapon of offence.