Allahabad High Court
State Of Uttar Pradesh vs Ramesh Kumar Baranwal Son Of Gajanand ... on 19 December, 2007
Author: K.S. Rakhra
Bench: K.S. Rakhra, S.C. Nigam
JUDGMENT K.S. Rakhra, J.
1. This is an appeal under Section 378 (3) Cr.P.C. against the judgment and order dated 26.2.2002 passed by Additional Sessions Judge (Fast Track Court No. 2 Azamgarh in Sessions Trial No. 318 of 1992 whereby the trial court has acquitted all the five respondents of the charges under Sections 498A/304 B IPC.
2. Brief facts giving rise to the present appeal are that respondent Rainesh Kumar resident of Qasba & police station Nizamabad District Azamgarh was married to Sheela Devi d/o Mahavir Prasad Barnwal resident of Mohalla Saraimeer Tola Mahajani Police Station Saraimeer District Azamgarh. After about three years of this marriage Sheela Devi died at her matrimonial home on account of burn injuries suffered by her on 22.6.1991. Her father Mahavir Prasad Barnwal then lodged a written report at Police Station Nizamabad District Azamgarh alleging that Ramesh Kumar aforesaid and his family members were not satisfied with the dowry given in the aforesaid marriage and they raised demand of motor cycle. In connection with said demand, they used to harass and torture Sheela Devi and also used to physically assault her. Mahavir Prasad then brought Sheela Devi to his home where she lived for a year. After that on 24.5.10991 Ramesh Kumar aforesaid came to the complainant's house and took back Sheela Devi with him to Nizamabad. On 22.6.1991 the complainant got news that Sheela Devi had received burn injuries. When Mahavir Prasad and his family members rushed to Nizamabad to find out the welfare of Sheela Devi, they came to know that she has been shifted to District Hospital Azamgarh. On reaching their they found that Sheela Devi had already expired. In the first information report it was mentioned that Sheela Devi had died on account of harassment and torture by her husband Ramesh Kumar and his family members. The police registered the first information report as Crime No. 115 of 1991 under Sections 498A/304 B IPC at Police Station Nizamabad District Azamgarh.
3. The investigation of this crime was entrusted to Ashok Kumar Srivastava P.W.5 who was Circle Officer (City) District Azamgarh. He took up investigation w.e.f. 23.6.1991 and recorded the statement of complainant Mahavir Prasad. He also visited the place of occurrence in Qasba Nizamabad and prepared the site plan. According to him, the incident had taken place at the first floor as well as roof of the second floor of the house of Ramesh Kumar Barnwal. At the first floor the place of occurrence has been shown in the kitchen and at the roof of the second floor some burnt pieces of gunny bags etc. were found. At the first floor in the kitchen the investigating officer had found pieces of burnt gunny bags, pieces of burnt sari a canister of kerosene oil with about 3 litres of oil left in it.
4. Since the victim Sheela Devi after the incident was rushed to District Hospital where she died, the inquest was made by S.I. Kashi Yadav, S.H.O. Kotwali, who prepared the inquest report Ex. Ka.l. The dead body of Sheela Devi after due formalities was sent to Civil Surgeon for autopsy. Ex.Ka. 2 is the post mortem examination report issued by Dr. N.K. Jaiswal P.W.4. According to him the deceased was aged about 19 years and her dead body had taken a pugilistic attitude on account of burn injuries and smell of kerosene was coming from it. They were 1st to 4th degree burns on whole of the body. The body was 100 % burnt and black sooty particles were present. In the opinion of the doctor, this death had occurred due to shock as a result of extensive ante-mortem burn injuries and the victim had died about half day prior to the autopsy which was conducted on the body at 4.45 pm on 22.6.1991.
5. It was claimed by the prosecution that on 24.6.1991 the complainant Mahavir Prasad had handed over to the investigating officer the invitation card of marriage of Sheela Devi with Ramesh Kumar along with video cassette of the marriage. The complainant also handed over to the investigating officer four letters Ex. 2 to 5 which were allegedly written by deceased Sheela Devi. On 14th July 1991 the complainant handed over a school book of the deceased to the investigating officer on which name of Sheela Devi was written allegedly in her own hand writing. The investigating officer recorded statement of other witnesses and submitted charge sheet. The accused respondents Audhesh Kumar, Smt. Savitri Devi and Smt. Poonam were arrested by the police on 2.8.1991. The husband Ramesh Kumar had surrendered.
6. The defence case was that of denial of any demand of dowry or harassment of the victim or her torture on account of any demand. According to the defence respondent Smt. Neelam Barnwal is Jethani and Audhesh Kumar Barnwal was Jeth. It was claimed that she was very affectionate, cultured & worldly wise and as such she was being loved, respected and endeared by all the members of Ramesh Kumar's family. Her affection towards Ramesh Kumar (Dewar) was misinterpreted by Sheela Devi as illicit relationship between the two. This Neelam was living at her parental home since about a year before the death of Sheela Devi. The defence case is that Ramesh Kumar, husband of Sheela Devi was being sent by the family to Thekama i.e. parental home of Neelam to fix a date for her return to her matrimonial home. The deceased Sheela Devi was however, trying to stop Ramesh Kumar from going to Thekama for this purpose and even threatened that if he went against her desire it would result into dire consequences. Ignoring displeasure shown and threat given by Sheela Devi, her husband Ramesh Kumar left for Thekama in the morning of 22.6.1991. It is claimed by the defence that aggrieved by this, Sheela Devi committed suicide by pouring kerosene oil on her body and setting it to fire. She was rushed to hospital by the family members but on account of injuries received she died in the hospital.
7. The accused respondents were tried for committing offence punishable under Section 498A read with Section 149 IPC and 304B read with Section 149 IPC. They pleaded not guilty to" the said charge.
8. In order to prove their allegations, prosecution examined five witnesses in all. Out of them Mahavir Prasad (P.W.1), Gopal Ji (P.W.2) Anant Lal (P.W.3) as a witnesses of fact. These witnesses have tried to support the prosecution version. The complainant Mahavir Prasad has stated that deceased had told to her parents that her husband Ramesh Kumar had made demand of motor cycle. She had further told that she was being beaten in connection with aforesaid demand by her husband Ramesh Kumar, Jeth Audhesh, Nanand Poonam Mother in law and her Jethani wife of Audhesh. He even went to the extent of saying that in this regard a panchayat was also held at Nizamabad where again Ramesh Kumar and his family members and relations re-iterated the demand of motor cycle and cash amount of Rs. 15000/- as a condition for taking back the deceased. When no settlement could be arrived at, the complainant asked accused persons to have the marriage dissolved and return back the money spent by the complainant in the marriage.
9. On this Ramesh Kumar (son in law) agreed to take back his wife Sheela Devi to his home. The witness further stated that on 24th May 1991 when Sheela Devi was being prepared to go to her matrimonial home, she started crying and said that if she went to her matrimonial home without demand being fulfilled she would again be given ill-treatment as before. She ultimately submitted to the persuasion made by the witnesses and others and went back with her husband Ramesh Kumar to his house. This witness further claimed that he and Gopalji (P.W.2) once went to the house of the respondents to find welfare of the victim. On that occasion Sheela Devi had handed over a written letter to Gopalji. He also stated that he had handed over four letters of the deceased to the investigating officer.
10. Gopalji P.W.2 resident of Saraimeer of District Azamgarh also tried to corroborate the prosecution version. He claimed to be a witness of marriage of Ramesh Kumar and according to him at the time of marriage itself, the accused persons were dissatisfied with the articles given in the dowry. He tried to corroborate the testimony of Mahavir Prasad P.W.1 with regard to demand of dowry and also that Sheela Devi was being harassed and tortured by the respondents on account of such demand particularly the demand of motor cycle. He also claimed to have gone to the accused in April 1991 for Panchayat where demand of motor cycle was again made. Again on 25.5.1991 he along with complainant went to meet Sheela Devi at Nizamabad and found her sad. She had handed over a letter to him.
11. Anant Lal (P.W.3) is resident of Saraimeer District Azamgarh. He also went with P.W.1 & P.W.3 to Nizamabad to hold Panchayat with accused persons when they made demand of motor cycle.
12. Rest of the two witnesses Dr. N.K. Jaiswal (P.W.4) and A.K. Srivastava (P.W.5) are formal witnesses examined by the prosecution.
13. As against this, accused persons examined two witnesses namely Ramesh Kumar himself (D.W.1) and Jagdish Barnwal (D.W.2) who was a mediator in the marriage of Sheela Devi with Ramesh Kumar. As a mediator he deposed before the court that there was no demand of dowry either before, after or at the time of marriage and the victim was not tortured on account of any demand of dowry. Ramesh Kumar (D.W.1) had stated about motive for commission of suicide by Sheela Devi and said that Sheela Devi was suspecting illicit relationship between this witness and his Bhabhi Nilam Barnwal.
14. On the basis of the evidence discussed above, the trial court has given finding of acquittal of all accused persons under Section 498A/304B IPC.
15. We have heard Sri Vinay Saran learned Counsel for the respondents and Sri M.C. Joshi learned AGA for the State and have carefully gone through the entire evidence on record as well as judgment under challenge.
16. As held in the case of Ajit. Savant Majagavi v. State of Karnataka in an appeal against acquittal this Court possesses all powers and nothing less than the powers it possesses while hearing an appeal against the order of conviction. It has the power to reconsider the whole issue, reappraise the evidence and come to its conclusion and the findings in place of findings recorded by the trial court if the said finding are against the weight of evidence on record or in other words is perverse. Before reversing the finding of acquittal, the High Court has to consider the ground on which order of acquittal was based and it has to record its reasons for not accepting those grounds and not subscribing to the view expressed by the trial court.
17. In the case of State of U.P. v. Samman Das it was held that there is a presumption of innocence in favour of the accused and this presumption stands fortified and strengthened by an order of acquittal passed in his favour by the trial court. It is settled law that if two views of the matter are possible, one which favours accused has to be adopted. The trial judge has the advantage of looking at the demeanour of the witnesses and the accused is entitled to the benefit of doubt which would be such as a rational thinking person will reasonably, honestly and conscientiously entertain.
18. We have therefore, to examine the prosecution evidence firstly in the light of the above legal position. The offence under Section 304B IPC fastens liability on the accused on the basis of legal presumption raised under Section 113 B of the Indian Evidence Act. The offence under Section 498 A IPC has to be proved by direct evidence. As held in the case of State of Karnataka v. M.V. Manjunathegowda and Ors. the presumption under Section 113B will operate only if the prosecution is able to establish circumstances set out in Section 304B IPC. Section 304 B IPC which has found place in the statute by amendment in the year 1986 reads as follows:
304B. Dowry Death (1) Whether the death of a woman is caused by any bums or bodily injury or occurs otherwise than under normal circumstances within seven years of her marriage and it is shown that soon after her death she was subjected to cruelty or harassment by her husband or any relative of her husband for, or in connection with, any demand for dowry, such death shall be "dowry death and such husband or relative shall be deemed to have caused her death.
19. The above definition makes it clear that the section would be attracted only when
i) death of a women is caused by any burn or bodily injury or occurs otherwise than under normal circumstances;
ii) the death must have resulted within seven years of her marriage;
iii) it must be shown that soon before her death she was subjected to cruelty or harassment by her husband or any relative of her husband;
iv) this cruelty or harassment should have been in connection with any demand of dowry;
Section 113B of the Indian Evidence Act reads as follows:
113B. Presumption as to dowry death : When the question is whether a person has committed the dowry death of a woman and it is shown that soon before her death such woman has been subjected by such person to cruelty or harassment for or in connection with any demand for dowry, the court shall presume that such person had caused the dowry death.
20. This provision raising presumption of dowry death is clearly based on establishing before the Court that soon before her death such women had been subjected to cruelty or harassment by the accused and this should have been for or in connection with any demand for dowry.
21. In the case before us it is not disputed that victim Sheela Devi died within seven years of marriage to be precise she died after three years of marriage. It is not disputed that she died unnatural death which had occurred on account of burn injuries. The question to be considered is whether prosecution has led satisfactory evidence to show that Sheela Devi was subjected to cruelty or harassment by the respondents soon before her death. If this is established, the point for consideration would be whether this cruelty or harassment was for or in connection with any demand of dowry. These two points have to be established by the prosecution in this case. The trial court has found the evidence of prosecution in this regard to be not reliable and accepted the defence version that Sheela Devi committed suicide due to her suspicion that her husband Ramesh Kumar had illicit relations with his Bhabhi, the respondent Neelam.
22. A careful scrutiny of the prosecution evidence in this case would show that the evidence is not wholly convincing and creates reasonable doubt. The evidence is also very vague on material points. First of all let us see the written report Ex.Ka.7 promptly lodged by the father of the deceased on the date of the incident itself. The complainant Mahavir Prasad P.W.1 subsequently added name of all the accused persons in his deposition before the Court but in the first information report he had not named any of the respondent except Ramesh Kumar. The description of Ramesh Kumar was followed by the words " USKE PARIWAR WALE'(all his family members). The first information report says that after the marriage Ramesh Kumar and his family members were not satisfied from the things given in the marriage and a demand of motor cycle was raised. Further in the first information report it is mentioned that they used to continuously harass and physically torture Sheela Devi. It is also mentioned that for one year Sheela Devi was living at her parental home and she had gone back with her husband to her matrimonial home on 24th May 1991 only. On 22.6.1991 she died of burn injuries.
23. It is true that first information report is not supposed to be an encyclopaedia of events but when it is to be read in evidence against an accused it must be specific so far as it relates to the involvement of that particular accused. The present first information report specifically names Ramesh Kumar alone and tries to cover all other accused under the description "USKE PARIWAR WALE". This mode of description becomes matter of concern when we find that subsequently Pooam who is married sister of the husband was named as one of the accused. Similarly respondent Neelam is also subsequently specified as an accused although in the evidence it has very clearly come that she was also living at her own parental home in village Thakema since last one year of the said incident. Since both of them were so related to the husband and were in such a position that they could not have normally any interest in the demand of dowry, it was necessary for the complainant to have disclosed the names of all the accused when he suspected them to be involved in the crime.
24. The first information report further lacks in material particular about the date, time and place when demand of motor cycle was made or Sheela Devi was tortured. It does not disclose as to how informant came to know of torture. It is significant to note that there is no prior medical report in proof of harassment and torture nor is there any previous first information report or other complaint made in this regard by Sheela Devi or the complainant. It is important to mention here that although the first information report mentions only about the demand of motor cycle but in the testimony before the court, the complainant stated that there was a demand of Rs. 15000/- and a motor cycle. The first information report therefore, carries contradiction with regard to demand and is vague with regard to role of individual accused against victim and cruelty soon before the incident. The prosecution witnesses tried to make improvement in the prosecution story from time to time in order to fill up the above lacunae.
25. Mahavir Prasad (P.W.1) father of the victim in his examination in chief was again vague with regard to exact time and the nature of demand. He deposed that after the marriage Sheela Devi stayed at her matrimonial home for 7-8 days whereafter she returned to her parental home and stayed there for four months. Thereafter her Gauna took place i.e. after four months and she went back. He says that when Sheela Devi came to his home, she mentioned that her husband Ramesh Kumar was making a demand of motor cycle. It is to be mentioned here that there was no reference to any demand made by any other respondent. Witness stated that when he went to Nizamabad to bring Sheela Devi, Ramesh Kumar and his family members repeated the demand. Here again he does not disclose the names of other persons who were making the demand. According to him, about five months after this, he brought back Sheela Devi to his home and at that time Sheela Devi had told him that the respondents were making demand of motor cycle and used to torture and harass her. From his statement it further appears that Sheela Devi went back to her matrimonial home after 2-3 months and at that time he had given Rs. 4000 to Sheela Devi to be handed over to Ramesh Kumar for the purpose of motor cycle with assurance that remaining amount shall be arranged subsequently. He says that thereafter when he went to her matrimonial home at Nizamabad, she cried before him and disclosed that her in laws pressured her for Rs. 15,000. In the statement of this witness no date or month of demand or of cruelty was indicated. He stated that after hearing from her daughter at his home he along with Gopalji and Anant Lal had gone to Nizamabad to hold Panchayat, with in laws of Sheela Devi. The date or month of panchayat was not disclosed by the witness. He stated that in that Panchayat Ramesh Kumar and his family members and relations again demanded remaining amount of Rs. 15000/- and a motor cycle and refused to accept Sheela Devi without their demand their being fulfilled. As mentioned earlier this demand of Rs. 15,000/- and motor cycle is inconsistent with only demand of motor cycle mentioned above. Here again name of family members and relations who on behalf of Ramesh Kumar, made this demand were not specified. The complainant states that in the said Panchayat he had an altercation with the other side without specifying the name of person with whom he had altercation. The witness stated that subsequently the matter was settled amicably and a date of return of Sheela Devi to her matrimonial home was fixed on 24th May 1991. Ramesh Kumar had come to take back Sheela Devi from her parental home. In the entire statement of the witness he has been specific only with regard to the date of 24.5.1991 but he did not mention any other date either of the Panchayat or of demand or of cruelty.
26. It was first time mentioned by Mahavir Prasad P.W.1, in his deposition before the Court that at the time of her departure on 24th May 1991 from complainant's home she expressed her reluctance to go to her matrimonial home and expressed apprehension that her in laws would again ill-treat her on account of demand of dowry. Again for the first time it was mentioned that he alongwith Gopalji persuaded the victim to go to her husband. Again for the first time he mentioned that on 28th May 1991 he alongwith Gopalji went to Nizamabad to find welfare of the girl and had found her depressed.
It is significant to note here again that prosecution has placed reliance on four letters alleged to have been written by Sheela Devi to her mother. There is no mention of any such letters or other writing in the first information report. Again for the first time in his statement the witness mentioned that on 15th June 1991 he went to the matrimonial home of Sheela Devi and again he found her depressed and crying and she told the complainant that she was being tortured by Ramesh Kumar, Poonam and mother of Poonam who demanded that she should bring money from her father's home. Witness further stated that when he and Gopalji visited matrimonial home of Sheela Devi, she had handed over a letter to Gopalji for being delivered to her mother. According to the witness on 22nd June 1991 he got information about the incident through some stranger. On receiving the information he immediately went to Nizamabad in the company of Gopalji where he came to know that the respondents had already taken away victim to Azmagarh hospital. The witness says that when he enquired from Smt. Savitri Devi at the hospital as to how Sheela Devi had died, she did not give any satisfactory answer. From all this he claims to have inferred that respondents had committed dowry death of Sheela Devi. He also proved that letters Ex.2, 3, 4 & 5 which are said to be in the hand writing of Sheela Devi and had been written on a ruled school copy pages.
27. The statement of this witness therefore, is not specific and clear on material point of demand, cruelty and their proximity with the incident. His statement in the cross examination however makes it clear that for about 9 to 10 months of the marriage there was no discussion about any demand either by Ramesh Kumar or his family members. He says that after about 10 months he came to know that Ramesh Kumar was making demand of motor cycle. He says that even when Sheela Devi told this to the complainant, she did not state that in connection with that demand Ramesh Kumar physically tortured her also. He says that about six months after coming to know of the demand of Ramesh Kumar, his daughter disclosed it to him that she was beaten also in connection with the said demand. The prosecution has not led any evidence to specify as to when did this happen and whether there was any other person to witness the fact that Sheela Devi had disclosed this fact to Mahavir Prasad. On this point there is sole testimony of complainant Mahavir Prasad who had not given all these details in the first information report and therefore, defence did not have any opportunity to verify the truth of this statement. According to the complainant after above disclosure made to him, Sheela Devi came to her parental home and stayed there for a year. This witness says that during the period when she was at her parental home he had visited the respondents at Nizamabad to persuade Ramesh Kuamr to visit and take back the victim to his home but Ramesh Kumar refused to do so until motor cycle was supplied to him. This testimony of the witness again is uncorroborated. However, a complete reading of his statement would reveal that at least for a period of one year before the incident the victim could not have been harassed and tortured as she lived during this period at her parents home.
28. Entire reading of the statement of Mahavir Prasad before the trial court reveals that he has mentioned about three dates i.e. 24th May 1991, when Sheela Devi was taken back by Ramesh Kumar to her matrimonial home. 28th May 1991 when he and Gopalji went to know welfare of the deceased and 15th June 1991 when he again had gone to Nizamabad and had met to the victim when she was found depressed and had disclosed that the respondents ill-treat her on account of demand of money. It has therefore, to be seen whether after 24th may 1991 she was in fact ill-treated or harassed on account of demand of dowry. The claim of the complainant that on 28th May 1991 and 15th June 1991 he had gone to the matrimonial home of Sheela Devi appears to be doubtful because had he gone there and was apprised by her that she was being ill-treated on account of demand of dowry, he must have mentioned these dates and facts in the first information report Ex.Ka.7 where he mentioned that Sheela Devi was taken back to her matrimonial home on 24th May 1991. This omission in the first information report acquires importance when we find that important circumstances of the victim having sent letters to her mother was also not mentioned in the first information report. It is significant to note that as per informant on 28th may 1991 the victim had handed over one written letter to Gopalji at her matrimonial home which was passed on to the informant and thereafter to his wife.
29. In the cross examination informant stated that in the letter which Sheela Devi passed on to Gopal, she did not mention about any demand. Out of the four letters produced by prosecution two contain no reference to demand or cruelty nor name of any accused. There was therefore, no occasion for Sheela Devi to pass on a letter to Gopal.
30. We are of the opinion that when the informant was suspecting dowry death and was lodging a report thereof the above facts of written letter or of visit to matrimonial home of the deceased on 28.5.1991 could not have escaped his imagination or attention. This omission in the first information report definitely raises doubt about their existence. It is not that there was only one letter but the complainant was relying upon four such letters alleged to have been written by deceased on different dates. These letters though tried to be proved by the complainant have been specifically denied by the defence. Even Ramesh Kumar, the husband of Sheela Devi appeared as a defence witness to state on oath that he was familiar with hand writing of his wife that these letters were not written in her hand writing. No attempt was made by the prosecution to obtain any hand writing expert opinion. The trial judge himself made comparison and formed opinion that out of the four letters two are in one hand writing and remaining two are in different hand writing. There is nothing on record to hold that this is a perverse observation by the trial judge. In this connection it is further to be noted that none of these four letters have any supporting envelop bearing post office stamp nor do they appear to have been sent by post. They also do not bear any date as to when they were written. Thus it cannot be held with certainty that these four letters were written by the deceased and they are not forged subsequently for the purpose of the case. The prosecution has not led satisfactory evidence to show when three out of the four letters written by the deceased were handed over to the first informant as claimed by him.
31. Gopalji P.W.2, is resident of Saraimeer where the complainant also lives. He tried to support the prosecution story but while the first informant says that for the first time the deceased told him about the demand of motor cycle by Ramesh Kumar nine months after the marriage and about torture after six months of above disclosure, Gopalji says that within a month of "Gauna" of Sheela Devi her in laws started making demand of money and physically tortured her. "Gauna " was held after about four months of marriage. Thus according to this witness demand and torture was done after five months of marriage when as complainant himself came to know of demand after 9-10 months and of torture nearly 15 months after 'marriage. Gopalji P.W.2, in the cross examination stated that he came to know of this after five months of the marriage. This statement of witness does not inspire confidence in light of the fact that as per statement of the informant himself he came to know of the demand after nine months of the marriage and torture after 15 months of the marriage.
32. All three prosecution witnesses namely complainant (P.W.1), Gopalji (P.W.2) and Anand Lal (P.W.3) have stated about a panchayat held at Nizamabad in the month of April 1991 wherein Ramesh Kumar and his family members repeated the demand and thereafter agreed to bring back Sheela Devi to their home on the assurance that later on the informant would fulfil the demand. This was an important event which ought to have been mentioned in the first information report. This too is missing there. Anant Lal P.W.3 resident of Saraimeer claims to be a witness of Panchayat but as stated, the factum of panchayat itself is not free from doubt.
33. Now let us see the attending circumstances.The accused persons did not make any attempt to run away from their home leaving the victim there. They immediately took the victim to the hospital for treatment so that she could be saved. Even after her death in the hospital, they did not escape from there. In the testimony of Mahavir Prasad P.W.1, it has come that he had seen Ramesh Kumar, husband, Audhesh Kumar Jeth of the deceased in the hospital who were coming out to buy medicines. Their mother Savitri was also there. It may be mentioned here again that Poonam was married Nanand and Neelam was admittedly living at her parental home for the last one year. Thus all the three members of the family who were present in the house were also present in the hospital where the victim was taken for treatment and this goes to indicate that they had no guilty conscious.
34. The place where the victim caught fire was also not a closed room, as is evident from the testimony of the investigating officer. A.K. Srivastava P.W.5. He had found signs of victim burning in the kitchen at the first floor and also on the roof of the second floor. At both the places, burnt gunny bags were found by the investigating officer. If respondents had set the victim to fire by pouring kerosene oil on her body, they must also have taken precaution of bolting the door from outside so that she may not get opportunity to escape out of the room or to run for help. In the instant case she caught fire in the kitchen and could run up to the roof of the second floor. This circumstance is not in consonance with guilt of the respondents. Further burnt pieces of gunny bags found in the kitchen as well as roof of second floor only go to suggest that some attempt was made to extinguish fire so as to save the victim.
35. From the discussion made above we are of the view that prosecution evidence is very vague and unreliable so far as demand of dowry or harassment of victim soon before her death is concerned. The attending circumstances also create strong doubt in the theory of dowry death.
In the light of the above facts and circumstances now let us examine the defence version that the victim committed suicide on account of suspicion that respondent Ramesh Kumar had illicit relations with respondent Neelam. It may be mentioned that Jagdish Barnwal D.W.2 resident of Shahkhujra Police Station Rani Ki Sarai District Azamgarh has been examined as a person who had mediated in the settlement of marriage between Sheela Devi and Ramesh Kumar. The prosecution has not disputed the fact that he was a mediator in the marriage. Ramesh Kumar D.W.1, the husband of Sheela Devi explained how Jagdish Barnwal was known to both sides and played part in settlement of above marriage. According to him this Jagdish Barnwal is 'Sahadu' of Ambika resident of Shah Khujra. Ambika's son in law Yudhisthir is resident of Saraimeer where the complainant resides. There is one Radhey Shyam Barnwal resident of Nizamabad where the accused persons resides and sister of Radhey Shyam Barnwal was married in village Shah Khujra. In this way Jagdish Barnwal had acquaintance with parties at Saraimeer as well as Nizamabad.
36. It is very common and probable and court can take notice of the fact that when there is a mediator through whom marriage has been performed and subsequently shortly after the marriage there is any trouble arising out of the said marriage as in the present case, in the absence of any special reason, parties do approach the mediator for help and the aggrieved party definitely complaints him about the conduct of the other side. Jagdish Barnwal D.W.2 appearing as the said mediator in the marriage has stated that there was no demand of dowry either before, after or at the time of marriage. He also stated that victim Sheela Devi was never harassed, tortured or ill-treated by the accused respondents. The marriage was performed in good atmosphere and he had been in touch with the parties till the performance of the marriage and even subsequently thereto. According to him he had come to know that Sheela Devi had committed suicide.
37. Ramesh Kumar D.W.1 who is husband of the deceased and is an accused, appearing as a witness, has denied the fact that there was ever any demand of dowry in the marriage or ever thereafter any demand of motor cycle or other article from the deceased or their family members was raised. He also denied the allegation that deceased was ever harassed or tortured for any reason. He denied the writing of deceased on letters Ex. 2 to 5 and stated that they are not written by her and are forged document.
38. About accused respondent Neelam who is "Bhabi" of Ramesh Kumar D.W.1, he has stated that she was very good natured lady and used to express affection to all members of the family and was worldly wise. She used to respect elders and shower her love on younger. All the members of the family similarly reciprocated their feeling. On account of her behaviour towards the witness, the deceased developed suspicion that they were having illicit relations. She therefore, always objected whenever this witness visited Thekma which is parental home of Neelam Despite effort of this witness deceased Sheela Devi was not ready to accept that there was nothing wrong between Neelam and Ramesh Kumar. She even did not like her husband Ramesh Kumar speaking frequently to Neelam in his own house. This suspicion in the mind of Sheela Devi could not be washed out.
Ramesh Kumar D.W.1 has said that Neelam was living at her parental home for last one year and his family members had decided to send him to Thekma for fixing a date for the return of Neelam to her matrimonial home. On 21.6.1991 he was told by his family members to proceed to Thekma on the next morning. On account of this in the night between 21.6.1991 and 22.6.1991 itself deceased Sheela Devi had quarrelled with her husband on the question of his going to Thekma and started crying., Every attempt of Ramesh Kumar to explain that in view of decision taken by the family members he had to go to Thekma was in vain and the deceased did not agree. She went to bed that night crying. In the morning of 22.6.1991 when husband Ramesh Kumar was about to leave for Thekma, his wife Sheela Devi did not come out on account of her resentment. Despite her objection and resentment the husband Ramesh Kumar went to Thekma but before that Sheela Devi had warned him of dire consequences if he ignored her desire. The witness said that after fixing a date for return of Neelam, when he was returning to civil court Azamgarh, he came to know of the incident and he rushed to Hospital on the basis of information received. The witness further stated that no member of his family ever tried to abscond after the incident and the police under pressure at a very late stage arrested his mother, brother and sister Poonam. Nothing material could be elicited by the prosecution from the cross examination of Ramesh Kumar D.W.1.
39. From the statement of Ramesh Kumar D.W.1 and Jagdish Barnwal D.W.2 we find that quite strong evidence exists of the fact that there was no demand of dowry or cruelty relating, thereto and that Sheela Devi had committed suicide on account of the suspicion mentioned above. The prosecution evidence as mentioned earlier was not upto the mark and could not be described as reliable. In the circumstances of the case, the trial court has rightly believed the defence evidence and recorded a finding that Sheela Devi had committed suicide as claimed by the defence. The said finding and conclusion cannot be said to be perverse. The presumption of innocence of the accused is already strengthened by the finding of the trial court. The fact that Poonam was a married Nanand living at her matrimonial home, Neelam being Jethani and also because of her living at her parental home for one year would show that they could not have any interest in the demand of motor cycle etc from the deceased or her parents. The omission of name of all accused persons in the FIR is also indicative of the fact that the prosecution improved its version from time to time. The omission in the FIR of the fact of the Panchayat and also of the letters alleged to have been written by deceased to her mother weakens the prosecution case considerably. There is no convincing evidence that soon before her death Sheela Devi was subjected to cruelty or harassment by any of the respondents in connection with demand of dowry. It is therefore, not a fit case for reversal of a finding on acquittal.
The appeal has therefore, no force and is accordingly dismissed.