Harpalsinh Dungarbhai Kher vs State Of Gujarat & 7 on 17 December, 2014

[Cites 31, Cited by 1]

Gujarat High Court

Harpalsinh Dungarbhai Kher vs State Of Gujarat & 7 on 17 December, 2014

1. By this application under Article 227 of the Constitution of India, the petitioneroriginal informant calls in question the legality and validity of the order dated 4th October 2014, passed by the learned Sessions Judge, Surendranagar, in Sessions Case No.321 of 2014.

2. It appears that the respondent Nos.2 to 8 are accused, having abetted commission of suicide. It appears that the daughter of the petitioner herein was harassed by the accused persons. On account of incessant harassment, the daughter committed suicide. Before committing suicide, she left behind a suicide note. In the suicide note, addressed to her mother, father and her elders it has been stated that she was fed up with the continuous and incessant harassment at the end of the persons named therein, i.e. the accused. She has stated that the persons named in the note used to call her up on phone and harass her. Whenever she used to come out of the house they used to harass her. They used to threatened her. She has stated that on account of fear of her father she was unable to disclose the same before the family members. She has further stated that if she would disconnect the telephone line they used to threaten her that they would tarnish her reputation in the society. She has stated that on account of harassment by the accused persons her life had been spoilt. She has also stated that many times thought use to come in her mind of committing suicide. It appears that, shortly Page 2 of 16 R/SCR.A/4831/2014 JUDGMENT thereafter she committed suicide.

3. The trial Court refused to exhibit the suicide note solely on the ground that the same would not constitute a dying declaration under Section 32 of the Evidence Act. To put in other words the trial Court is of the view that the statements made by the deceased in the note could not be termed as the circumstance of the transaction which resulted in her death within the meaning of Section 32 (1) of the Evidence Act.

4. Having heard the learned counsel appearing for the parties and having gone through the materials on record the only question that falls for my consideration in this application is whether the learned Judge committed any error in not exhibiting the note left behind by the deceased.

5. In my opinion, the learned trial Judge has committed a serious error in passing the impugned order. Whether a "circumstance" referred to under Section 32(1) of the Evidence Act would embrace only proximate circumstance, and would exclude distant circumstance. This issue had been set at rest by the Supreme Court in the case of Sharad Sarda vs. State of Maharashtra, AIR 1984 SC 1622. Now the position is that it is immaterial whether the circumstance is distant or near and both are embraced by the expression. But then it must be a circumstance of the transaction which resulted in the person's death.

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6. If the statements as contained in the note written by the deceased had been made when the deceased was under the expectation of death, it becomes dying declaration in evidence after her death. Nonetheless, even if she was nowhere near the expectation of death, still the statement would become admissible under Section 32(1) of the Evidence Act, though, not as a dying declaration as such, provided it satisfies one of the two conditions set forth in the subSection. This is probably the one distinction between English law and the law in India on dying declaration. In English law, unless the declarant is under expectation of death his statement cannot acquire the passport of admissibility. (Sharad Birdhichand Sarda V. State of Maharashtra, AIR 1984 SC 1622; Tehal Singh v. State of Punjab, AIR 1979 SC 1347).

7. Section 32(1) of the Evidence Act renders a statement relevant which was made by a person who is dead in cases in which cause of his death comes into question, but its admissibility depends upon one of the two conditions: Either such statement should relate to the cause of his death or it should relate to any of the circumstances of transaction which resulted in his death.

8. When the deceased made the statements in the note that she was being harassed by the accused persons, she might or might not have been under the expectation of death. But that does not matter. The fact spoken by Page 4 of 16 R/SCR.A/4831/2014 JUDGMENT the deceased has subsequently turned out to be a circumstance which intimately related to the transaction which resulted in her death. The collocation of the words in Section 32(1) "

circumstances of the transaction which resulted in his death" is apparently of wider amplitude than saying "circumstances which caused his death." There need not necessarily be a direct nexus between "circumstances"

and death. It is enough if the words spoken by the deceased have reference to any circumstance which has connection with any of the transactions which ended up in the death of the deceased. Such statement would also fall within the purview of Section 32(1) of the Evidence Act. In other words, it is not necessary that such circumstance should be proximate, for, even distant circumstances can also become admissible under the subsection, provided it has nexus with the transaction which resulted in the death. In sharad Birdhi Chand Sarda's case (AIR 1948 SC 1622) (cited supra) the Court has stated the above principle in the following words (Para 21).

"The test of proximity cannot be too literally construed and practically reduced to a cut and dried formula of universal application so as to be confined in a straitjacket. Distance of time would depend or vary with the circumstances of each case. For instance, where death is a logical culmination of a continuous drama long in process and is, as it were, a finale of the story, the statement regarding each step directly connected with the end of the drama would be admissible because the entire statement would have to be read as an organic whole and not torn from the context. Sometimes statements relevant to or furnishing an immediate motive may also be admissible as being a part of the transaction of death."

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9. In the aforesaid context, I may quote with profit a decision of the Supreme Court in the case of Amar Singh V. State of Rajasthan reported in AIR 2010 SC 3391. I may quote paragraph Nos. 11, 12, 13 and 14: "11. Clause (1) of Section 32 of the Indian Evidence Act provides that statements made by a person as to the cause of his death, or as to any of the circumstances of the transaction which resulted in his death, in cases in which the cause of that person's death comes into question, are themselves relevant facts. In the present case, the cause of death of the deceased was a question to be decided and the statements made by the deceased before PW4 and PW5 that the appellant used to taunt the deceased in connection with demand of a Scooter or Rs.25,000/ within a couple of months before the death of the deceased are statements as to "the circumstances of the transaction which resulted in her death" within the meaning of Section 32(1) of the Indian Evidence Act.

12. In Pakala Narayana Swami v. Emperor [AIR 1939 PC 47] Lord Atkin held that circumstances of the transaction which resulted in the death of the declarant will be admissible if such circumstances have some proximate relation to the actual occurrence. The test laid down by Lord Atkin has been quoted in the judgment of Fazal Ali, J., in Sharad Birdhichand Sarda v. State of Maharashtra (AIR 1984 SC 1622) (supra) and his Lordship has held that Section 32 of the Indian Evidence Act is an exception to the rule of hearsay evidence and in view of the peculiar conditions in the Indian Society has widen the sphere to avoid injustice. His Lordship has held that where the main evidence consists of statements and letters written by the deceased which are directly connected with or related to her death and which reveal a telltale story, the said statements would clearly fall within the four corners of Section 32 and, therefore, admissible and the distance of time alone in such cases would not make the statements irrelevant. The difference in the English Law and the Indian Law has been reiterated in Rattan Singh v. State of H. P. (AIR 1997 SC 768 : 1997 AIR SCW 587) (supra) and it has been held therein that even if the deceased was nowhere near expectation of death, still her statement would become admissible under Section 32 (1) of the Indian Evidence Act, though not as a dying declaration as such, provided Page 6 of 16 R/SCR.A/4831/2014 JUDGMENT it satisfies one of the two conditions set forth in this subsection.The argument of Mr. Sharma, therefore, that the evidence of PW4 and PW5 regarding the statements made by the deceased before them are hearsay and are not admissible is misconceived.

13.The prosecution, therefore, has been able to show that soon before her death the deceased has been subjected by the appellant to taunt in connection with demand for dowry.This Court has held in Pawan Kumar and others v. State of Haryana (AIR 1998 SC 958 : 1998 AIR SCW 721) (supra) that a girl dreams of great days ahead with hope and aspiration when entering into a marriage, and if from the very next day the husband starts taunting her for not bringing dowry and calling her ugly, there cannot be greater mental torture, harassment or cruelty for any bride and such acts of taunting by the husband would constitute cruelty both within the meaning of Section 498A and Section 304B, IPC.

14.Once it is established by the prosecution that soon before her death the deceased was subjected by the appellant to harassment or cruelty in connection with demand for dowry, the Court has to presume that the appellant has committed the offence under Section 304B, IPC. This will be clear from Section 113B of the Indian Evidence Act which states that 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.The prosecution in this case had led sufficient evidence before the Court to raise a presumption that the appellant had caused the dowry death of the deceased and it was, therefore, for the appellant to rebut this presumption."

10. The learned trial Judge ought to have appreciated this fine issue even taking into consideration the provisions of the Sections 6, 11 and 14 of the Evidence Act. I have to consider whether the statements made by the deceased in the note are otherwise relevant dehors Section 32 of the Act.

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11. In my view, even if it does not constitute a dying declaration under Section 32 of the Evidence Act, still the trial Court can look into the suicide note keeping in mind Sections 6, 11 and 14 of the Evidence Act.

12. Section 6 reads thus: "6. Relevancy of facts forming part of same transaction.

Facts which though not in issue, are so connected with a fact in issue as to form part of the same transaction, are relevant, whether they occurred at the same time and place or at different times and places."

13. Section 11 reads thus: "11. When facts not otherwise relevant become relevant Facts not otherwise relevant are relevant (1) If they are inconsistent with any fact in issue or relevant fact;

(2) If by themselves or in connection with other facts they make the existence or nonexistence of any fact in issue or relevant fact highly probable or improbable."

14. Section 14 reads thus: "14. Facts showing existence of state of mind, or of body or bodily feeling Facts showing the existence of any state of mind, such as intention, knowledge, good faith, negligence, rashness, illwill or goodwill towards any particular person, or showing the existence of any state of body or bodily feeling, are relevant, when the existence of any such state of mind or body or bodily feeling is in issue or relevant."

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15. There was a controversy as to whether "the circumstances" referred to in S.32(1) of the Act would embrace only proximate circumstances and would exclude distant circumstances. This question can be answered by resorting to the observations made by the Supreme Court in Sharad V. State of Maharashtra AIR 1984 SC 1622 : (1984 Cri LJ 1738). Now the position is that it is immaterial whether the circumstance is distant or near and both are embraced by the expression. But then it must be circumstance of the transaction which resulted in the person's death.

16. There is a catena of decision giving a restrictive scope for the application of Section 11 of the Act holding that the section is controlled by Section 32 of the Act. (Vide Ambica Charan v. Kumud Mohan - AIR 1928 Cal 893; Mt. Naima Khatun v. Basant Singh - AIR 1934 ALL 406(FB); Sevugan v. Raghunath - AIR 1940 Madras 273 and Thakurji v. Parameshwar Dayal

- AIR 1960 ALL 339). The ratio adopted in those decisions is that if a statement is not admissible u/S.32 of the Act, it is not admissible under S.11 of the Act and that there is a difference between the existence of a fact and a statement as to its existence. The title given to S.32 of the Act is "cases in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant". The body of the section also shows that certain statements made by a person dead or cannot be found are made relevant. But S.11 of the Act starts with the premise Page 9 of 16 R/SCR.A/4831/2014 JUDGMENT that facts not otherwise relevant are relevant u/S.11 of the provided to cover the contingency arising from nonapplication of any other provision in the Act defines "fact" as anything capable of being perceived by the senses. Illustration (c) to the Section is this : "That a man said certain words is a fact". According to us, only by a very restrictive interpretation that "statements" can be excluded from the purview of S.11 of the Act. There is no need to place such a restricted interpretation. If legislature intended that purview of S.11 of the Act. There is no need to place such a restricted interpretation. If legislature intended that all statements are liable to be excluded from the purview of the word "fact", illustration (a) to S.6 of the Act would not have been incorporated therein. The said illustration makes it unambiguously clear that the statement made by the deceased shortly before or after the murder, is a relevant fact in certain circumstances. There could be statements which though inadmissible under S.32 of the Act are nevertheless admissible u/S.6 in the light of illustration (a) thereto. At any rate, S.6 cannot be controlled by S.32 of the Act. If the scope of S.6 cannot be whittled down like that, why should the scope of S.11 be curtailed by dragging it u/S.32 of the Act. I find nothing in S.11 of the Act to suggest that it is controlled by any other section. On the other hand, the words used in S.11 of the Act indicate that the provision is an exception to other general provisions. I find support to this interpretation from the decision of a Division Bench in Ram Bharoe v.

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R/SCR.A/4831/2014 JUDGMENT Rameshwar Prasad Singh, AIR 1938 Oudh 26. Their Lordships observed thus:

"It seems to us that the statements in question are relevant under Cl(1) of S.11, Evidence Act, because they are inconsistent with the fact in issue. It wa said that S.11, Evidence Act, related to facts and not to statement, but 'fact' includes 'anything, state of things, or relation of things capable of being perceived by the senses'(vide S.3) and a statement is thus included in the definition of fact', as is clear from Illus(a) to S.6 also".

17. I may quote with profit a Division Bench decision of the Allahabad High Court in the case of Thakurji Budhsen and another Vs. Parmeshwar Dayal, reported in AIR 1960 Allahabad 339 (V 47 C 74). The Court made the following observations in paragraph No.41: "41. Section 11 of the Evidence Act lays down that facts not otherwise relevant are relevant if they are inconsistent with any fact in issue or relevant fact, if by themselves or in connection with other facts they make the existence or nonexistence of any fact in issue or relevant fact highly probable or improbable. Section 11 is controlled by S.32 where the evidence consists of the statements of persons who are dead or cannot be found. But this rule is subject to certain exceptions. The test whether the statement of a person who is dead or cannot be found is relevant under that section, (presuming that it is in other respects within the intention of the section), although it would not be admissible under S. 32 is this. It is admissible under S. 11 when it is altogether immaterial whether what that dead man said was true or false, but highly material that he did say it. In these circumstances no amount of crossexamination could after the fact, if it be a fact, that he did say the thing, and if nothing more is needed to bring the thing said under Sec. 11, then the case is outside S. 32. There is a difference between the existence of fact and a statement as to its existence. Section 11 makes admissible the existence of facts and not statements as to such existence, unless the fact of making that statement is in itself a matter in issue. See Mt. Naima Khatun v. Basant Singh, AIR Page 11 of 16 R/SCR.A/4831/2014 JUDGMENT 1934 All 406. We may also refer in this connection to a decision of the Calcutta High Court in Ambika Charan v. Kumud Mohan, AIR 1928 Cal 893 at p. 894, and to a decision of the Bombay High Court in R. D. Sethna v. Mirza Mohomed Shirazi, 9 Bom LR 1047."

18. The plain reading of the contents of the suicide note reflects the mental condition of the deceased. She has stated that many times, thoughts use to come in her mind to commit suicide. The statements made by her in writing in the note can as well be brought without the umbrella of Section 14 of the Act.

19. The said section renders certain facts relevant, if such facts show the existence of any state of mind indicating his intention "when the existence of any such state of mind.....is in issue or relevant". Much strain is not necessary to explain the scope of the section in this context in view of illustrations(1) and (m) thereunder. Illustration(1) says that when the question is whether A's death was caused by prison, statements made by during his illness as to his symptoms are relevant facts. Illustration (m) says that when the question is, what was the state of A's health at the time when an assurance on his life was effected, statements made by A as to the state of his health at or near the time in question are relevant facts. It must be borne in mind that statements referred to in those illustrations are not relevant u/S.32 of the Act. Still the statute permits such statement to be used as relevant. (See, C. Narayanan (Writer) and etc., Appellants v. State of Kerala and others, Respondents, 1992 CRI.L.J. 2860).

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20. I would also like to remind the trial Court of the observations made by this Court in the case of State vs. Gaurang M. Leuva, reported in 1999(3) GLR page 2325, wherein the Court made the following observations in paragraph Nos.5, 6, 7, 8 and 9: "5. When the court finds that a particular document tendered in evidence by the witness is duly proved in accordance with the provisions of the Evidence Act or the provisions of other Statutes applicable, the Court may exhibit the same so that the same can be considered while disposing of the matter finally. About the meaning of the word "exhibit", a question arose before the Calcutta High Court in the case of Rakhaldas Pramanick v. Sm. Shantilata Ghose and others AIR 1956 Calcutta 619 wherein it is made clear that "Exhibit" means a document exhibited for the purpose of being taken into consideration in deciding some question or other in respect of the proceeding in which it is filed. Let me therefore make it clear that the document when it is exhibited, the Court, while exhibiting the same does not finally decide the rights of the parties, or form any opinion, or express any opinion on the document or on the point that arises for consideration. In short, no legal complexion is given to the issues that arise for consideration. After the hearing is over, while finally adjudicating, the Court is free to discard a particular document holding that it was not duly proved or holding that the document was partly proved namely, execution alone thereof was proved, but as the contents thereof were not proved, the same cannot be taken into account. If either of the parties later on files during the course of the hearing an application to expunge the document admitted in record, the court may hearing the parties expunge the same if it finds that the document is not legally and correctly proved & exhibited. In short, by exhibiting the document merits or demerits thereof are not dissected, and the rights and obligations of the parties are not finally decided, or legal complexion is not given to the issue that arises for consideration as giving exhibit to the document is the procedural aspect of the matter and it merely shows that document is formally proved. The rights & obligations of the parties are to be decided while finally appreciating the evidence for the purpose of pronouncing final verdict. In view of the matter, the order passed, admitting the letters and greeting cards, in evidence can be said to be the Page 13 of 16 R/SCR.A/4831/2014 JUDGMENT interlocutory order.

6. Some of the decisions on the point in support of my such view may be referred to. In the case of Indra Nath Guha v. State of West Bengal 1979 Cri. L.J. NOC 129 (CAL.),when likewise question was raised with regards to the admissibility of the oral evidence, it is held that the order concerning the admissibility of oral evidence is an interlocutory order and not the final order. This decision can mutatis mutandis be made applicable to the documentary evidence also. The Allahabad High Court in the case of Bhaiyalal v. Ram Din AIR 1989 Allahabad 130 has held that by mere fact the document is exhibited, it does not follow that the Court stands precluded from examining the question on the basis of evidence led by the parties whether the document in question was exempted by the party by which it purports to have been executed. The fact that document is exhibited, it merely establishes that it has been formally proved. But where the execution of the document is challenged, the court of fact is clearly entitled to weigh the evidence led by the parties and decide whether the document was really executed by the party alleged to have executed the same. In Manohar Nath Sher v. State of J. & K. 1980 CRI. L.J. 292, it is held that order allowing or disallowing the production of the document does not put an end to proceedings in which the order is made. Such an order is only a step in the proceeding and it relates to a procedural matter and does not purport to decide the rights of the parties. Such an order is the interlocutory order and revision against the same is not maintainable. The High Court of Lahore in Robert Cameron Chamarette v. Mrs. Phyllis Ethel Chamarette A.I.R. 1937 Lahore 176 has held that admissibility of a particular evidence is the interlocutory order which can subsequently be held to be inadmissible though ofcourse it is not so done often. All these decisions abundantly make it clear that the document if exhibited by the Court passing the order, the order which is passed would be the interlocutory order and not the final order determining the rights and liabilities of the parties finally because subsequently either of the parties can question the genuineness of the document and in that case it is open to the Court to accept or discard the document having due regards to the facts and circumstances on record. This revision application against the order in question is, therefore, in view of Section 397(2) of the Criminal Procedure Code is not maintainable, as the order in question is the interlocutory order.

7. It is contended by the learned APP, that the document can be exhibited only after the other side Page 14 of 16 R/SCR.A/4831/2014 JUDGMENT crossexamines the witness, or reexamines the witness as the case may be. The document ought not to have been exhibited as prosecution was not given the chance to Reexamine putting the question which can be put in crossexamination. The contention does not gain a ground to stand upon. Neither any procedural law nor any provision of the Evidence Act mandates to exhibit the document only after the other side assails, either in the crossexamination or in the reexamination, the statements made by the witness qua the proof of the document and the Court is satisfied about the reliability of the evidence in that regard. Whatever may be the stage of the examination, if the document is found to have been duly proved because of necessary statements regarding proof thereof having been made by the witness, the Court may exhibit and admit the same in evidence apart from the question of its appreciation later on, or challenge to be made by the other side which has been sought to be done in the present case. The contention therefore must fail. It may be mentioned that the right of the prosecution to assail the exhibition of the document is not curtailed or taken away by such observation.

8. As per Sec. 67 of the Indian Evidence Act a document is required to be proved in the manner provided by Sec. 45, 47 or 73 of that Act or by internal proof afforded by its own contents. Sec. 47 provides different methods of proving the handwriting of a person. Under Sec. 67 if a document is signed by a person or written wholly or in part by any person, the signature of that person or handwriting of that person must be proved to be in his handwriting. If Sections 47 and 67 of the Evidence Act are read together, what can reasonably be deduced is that the signature of a person on a document can be proved either by examining the person in whose presence the signature was affixed, or else by examining another person who is acquainted with the handwriting of the executant of the document, or the person alleged to have written the document and is able to prove his signature by his opinion. When Sections 45 & 47 of the Evidence Act are read together, what can be deduced is that for proving the handwriting and signature the opinion of the expert and of the persons acquainted with the handwriting of that person are relevant.

9. Aforesaid witness in his deposition when he was asked necessary questions testified his acquaintance with the handwritings of the victim. The learned Judge, having been satisfied about the requirements of the aforesaid sections admitted in evidence & exhibited the letters & greetings card. I do not think it is just and proper to give any final complexion to the point raised Page 15 of 16 R/SCR.A/4831/2014 JUDGMENT keeping Sections 47 & 67 in mind, holding whether signature and/or the writing of the body of the letters & cards are formally proved, or whether entire letters & card are formally proved, along with the truth of the contents thereof, because at this stage the learned APP for the petitioner submits that the point may be kept open as the prosecution would like to with the permission of the court put some question in Re examination qua the statements about the proof of letters & card made by the witness."

21. In the result, this application is allowed. The decision of the trial Court of not exhibiting the note is hereby ordered to be quashed and set aside. The trial Court shall exhibit the note and consider the evidentiary value of the same while appreciating the over all evidence at the final stage.

(J.B.PARDIWALA, J.) Manoj Page 16 of 16

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