Patna High Court
The State Of Bihar vs Giddu Chaubey on 20 March, 2012
Author: Ashwani Kumar Singh
Bench: Navaniti Prasad Singh, Ashwani Kumar Singh
Patna High Court D. REF. No.12 of 2010
1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Death Reference No.12 of 2010
With
Criminal Appeal (DB) No.1248 of 2010
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Reference made by Mr.Anup Kumar Verma, learned Sessions Judge,
West Champaran, Bettiah under Letter No.1995 dated 5.10.2010 and
appeal against the judgment of conviction and order of sentence dated
5.10.2010passed by Mr. Anup Kumar Verma, learned Sessions Judge, West Champaran, Bettiah in Sessions Trial No.252 of 2009. =========================================================== State Of Bihar .... .... Petitioner Versus Guddu Chaubey son of Babu Man Choubey, resident of village-Sonasati, P.S.- Shikarpur, District-West Champaran Condemned prisoner- Respondent (In Death Reference No.12 of 2010) =========================================================== Guddu Choubey son of Babu Man Choubey, resident of village-Sonasati, P.S.- Shikarpur, District- West Champaran .... .... Appellant Versus State Of Bihar .... .... Respondent (In Cr.Appeal (DB) No.1248 of 2010) =========================================================== Appearance :
For the Appellant/s : Mr.Suraj Narain Prasad Sinha, Sr.Adv. with Mrs. Meera Kumari Ms.Aparna Bharti Mr.Jitendra Narain Sinha Mrs.Shikha Roy Mr.Ravi Bhardwaj For the Respondent/s : Mr. Ashwani Kumar Sinha, APP. =========================================================== CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH And HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH C.A.V. JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH)
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1. By a judgment pronounced on 5th October 2010 in Sessions Trial No.252 of 2009 (G.R. Case No.1761 of 2008) arising out of Shikarpur P.S. Case No.192 of 2008 the learned Sessions Judge, West Champaran, Bettiah found Guddu Chaubey Patna High Court D. REF. No.12 of 2010 2 guilty under sections 302 and 448 of the Indian Penal Code. The sole accused was tried for the offence punishable under sections 376, 302, 448 and 120B of the Indian Penal Code. He was acquitted of the charges under sections 120B and 376 of the Indian Penal Code. The learned Sessions Judge passed sentence of death against the sole accused under section 302 of the Indian Penal Code and further sentenced him to undergo rigorous imprisonment for one year for the offence punishable under section 448 of the Indian Penal Code.
2. The learned Sessions Judge has submitted the proceeding under section 366 of the Code of Criminal Procedure which has been numbered as Death Reference No.12 of 2010. The condemned convict has also preferred an appeal being Cr.Appeal (DB) No.1248 of 2010. Both, the death reference and the criminal appeal have been heard together and are being disposed of by a common judgment.
3. The prosecution case is based on the oral statement of victim Rani Kumari recorded by Sub.Inspector of Police, Mr. Jamaluddin Khan (P.W.8) on 17.7.2008 at 7.40 p.m. in Primary Health Centre, Narkatiaganj. It has been stated that on 17.7.2008 itself while she was returning from her school, the appellant Guddu Chaubey chased her. She came to her house, changed her dress and went to the house of her friend Shweta Kumari (P.W.6). The Patna High Court D. REF. No.12 of 2010 3 appellant thereafter came to her house and sent her younger sister Saloni Kumari (P.W.5) to call her. Saloni Kumari came to the house of P.W.6 Shweta Kumari and told that Guddu uncle was calling her. She came to her house. The appellant gave Rs.50/- to her sister Saloni Kumari and asked her to bring five sachets Shikhar Gutka. When Saloni Kumari went to bring Shikhar Gutka, in the meantime the appellant forcibly took her inside a room and tried to commit rape. The informant protested, got herself released and came out of the room. The appellant again caught her and took her inside and asked her to lay down. When the informant refused to oblige and asked him to get out of her house the appellant poured Kerosene oil on her and after lighting a match stick threw it and set her on fire. The appellant, thereafter, fled away and the informant got severe burn injuries. It has also been stated in the oral statement that the contents were read over to her by Awadh Lal Prasad Bari (not examined), Janardan Mani Tiwary (P.W.2) and Rakesh Kumar Tiwari (not examined) and finding the same to be true and correct the informant put her LTI and signature over it. The Fardbeyan of the informant has been duly attested by the witnesses Awadh Lal Prasad Bari, Janardhan Mani Tiwary and Rakesh Kumar Tiwary.
4. As stated above, the fardbeyan was recorded at 7.40 a.m. in Primary Heath Centre, Narkatiaganj and the same reached to the police Station on the same day at 11.15 p.m. when Patna High Court D. REF. No.12 of 2010 4 Shikarpur P.S. Case No.192 of 2008 dated 17.7.2008 was alleged to be registered for the offence punishable under sections 448, 376/511 of the Indian Penal Code and investigation was taken up by P.W.8 Jamaluddin Khan himself. It appears that in course of investigation by order dated 25.8.2008 the learned Chief Judicial Magistrate added section 302 of the Indian Penal Code in the first information report. The victim was first taken to Narkatiagnaj Primary Health Centre. P.W.9 Dr.Chandra Bhushan, who was posted as a Medical Officer, Narkatiaganj Primary Health Centre on the relevant date i.e. 17.7.2008 examined the victim Rani Kumari at 8.30 p.m. and after initial treatment referred her to M.J.K. Hospital, Bettiah for better treatment. It appears that the victim was thereafter from M.J.K. Hospital, Bettiah taken to Patna Medical College Hospital, Patna. She died on 10.8.2008 in the Patna Medical College Hospital, Patna and on the same day her postmortem examination was conducted. Upon completion of investigation, the police submitted charge sheet against the appellant. The learned Magistrate took cognizance of the offence and committed the case to the court of sessions for trial where charges under sections 376, 302, 448 and 120B of the Indian Penal Code were framed against the appellant for committing rape and murder of Rani Kumari after unlawfully trespassing and entering into her house. The appellant did not plead guilty and claimed to be Patna High Court D. REF. No.12 of 2010 5 tried. Accordingly, the trial commenced. In course of trial the prosecution examined fifteen witnesses in support of the charge.
5. P.W.1 Meena Devi is mother of the deceased and P.W.2 Janardhan Mani Tiwary is father of the deceased. P.W.3 Brijesh Mani Tiwary, a school teacher, is hearsay witness. P.W.4 Bichandi Sahni has been declared hostile. P.W.5 Saloni Kumari, younger sister of the deceased, as stated above, was the only person said to be present in the house at the time when the appellant came to her house. She has also not seen the commission of rape or murder but she first noticed the incident and upon hue and cry raised by her other co-villagers came to the place of occurrence in order to rescue the victim. P.W.6 Shweta Kumari a co-villager and a friend of the victim and P.W.7 Shambhu Sah are also hearsay witnesses who reached at the place of occurrence immediately after the incident took place. P.W.8 Jamaluddin Khan is a police officer. On the date of occurrence he was in-charge officer in-charge of Shikarpur Police Station. He claims to have recorded the statement of the victim in the Primary Health Centre. He has proved the fardbeyan and endorsement over the same which were marked as Exts.1 and 2 respectively. He himself took up the investigation and investigated the case from 17.7.2008 to 18.7.2008. On 19.7.2008 he was suspended and as such handed over the investigation to the regular officer incharge of the police station Satyendra Singh Patna High Court D. REF. No.12 of 2010 6 (PW.13). P.W.9 Dr. Chandra Bhushan, as stated above, was a Medical Officer posted at Primary Health Centre, Narkatiaganj who examined the victim first and issued injury report. He had referred the injured to M.J.K. Hospital after affording her initial treatment. P.W.10 Vivek Mani Tiwary is cousin brother of the victim, who also reached at the place of occurrence immediately after the occurrence took place and was one amongst several others who tried to extinguish the fire and rescue the victim. P.W.11 Gayatri Devi is mother of P.W.10 Vivek Mani Tiwary. She is also a hearsay witness. P.W.12 Anzar Ahamd is the third investigating officer of the case who took up investigation on 6.10.2008. He had obtained postmortem report of the deceased from Patna Medical College Hospital, Patna and had also recorded the statement of P.W.4 Bichandi Sahni and P.W.7 Shamabhu Sah in course of investigation. It was he who had submitted chargesheet in the case. P.W.13 Satyendra Prasad Singh is the second and main investigating officer of the case. He took up investigation on 20.7.2008. In course of investigation he had inspected the place of occurrence and recorded the statement of P.W.3 Brijesh Mani Tiwari, P.W.5 Saloni Kumari, P.W.6 Shweta Kumari and others. He had seized material exhibits from the place of occurrence like container of Kerosene Oil and partly burnt bedsheet etc. and prepared a seizure list in this regard. P.W.14 Maheshwar Das is a Patna High Court D. REF. No.12 of 2010 7 formal witness who has produced material exhibits in the court in course of trial. P.W.15 Arbind Kumar Singh is a doctor of Patna Medical College Hospital, Patna, who conducted postmortem examination on the dead body of the deceased Rani Kumari. Apart from oral testimony, the prosecution, in course of trial, proved Fardbeyan (Ext.1), endorsement on the Fardbeyan (Ext.1/A), the injury report (Ext.2), certified copy of the first information report of Shikarpur P.S. Case No.193 of 2008 (Ext.3), certified copy of the charge sheet/final report of Shikarpur P.S.Case No.193 of 2008 (Ext.4) and the postmortem report (Ext.5) which was proved under section 294 of the Indian Penal Code.
6. The defence is total denial of the occurrence and of false implication on account of threat of complaint to be made to the parents of the victim girl by the appellant who had come to know regarding relationship of the victim with a muslim boy. Further defence is that the appellant was apprehended out of suspicion and was brutally assaulted on the date of occurrence itself. He was taken to Primary Health Centre, Narkatiaganj where on his Fardbeyan Narkatiaganj P.S. Case No.193 of 2008 was registered against P.W.2 and others under section 341, 323 and 307/34 of the Indian Penal Code. The defence has not examined any witness but has proved injury report of the appellant which was of the date of occurrence itself and was issued by the doctor of Patna High Court D. REF. No.12 of 2010 8 Primary Health Centre, who had examined him at 9.25 p.m. The said injury report has been marked as Ext.A on behalf of the defence.
7. P.W.1, the mother of the victim is admittedly a hearsay witness. At the time of occurrence she was at Delhi. On the following morning she learnt about the incident. She immediately rushed to M.J.K. Hospital, Bettiah where she found her daughter lying on bed in a critical condition. She has stated that she came to know from her daughter that while she was coming from her school on a bicycle the appellant Guddu Chaubey who was on a motorcycle stopped her and asked her to sit on his motorcycle. When her daughter protested and told that she would raise alarm, the appellant went away on his motorcycle. Her daughter came to the house, changed her dress and went to the house of her friend, P.W.6 Shweta Kumari. The appellant came and sent P.W.5 Saloni Kumari to call Rani Kumari telling her that her maternal uncle has come. When Rani came she found Guddu in the courtyard. She enquired from Guddu as to why he was sitting in the courtyard. He told that he had to meet her father. The victim Rani Kumari asked him to come as and when her father comes. Thereafter, Guddu Chaubey had gave Rs.50/- to Saloni Kumari to bring Shikhar Gutka and wanted to commit rape which was objected and resisted by Rani Kumari. The appellant thereafter poured Kerosene oil on Rani Patna High Court D. REF. No.12 of 2010 9 Kumari and set her ablaze with a match stick. P.W.1 has also proved three photographs of Rani Kumari which were marked as material Exts.I, II and III. P.W.1 was cross examined in detail. In her cross-examination she has stated that her daughter died at Patna in PMCH after 24 days of treatment. During the period of treatment she was conscious. Her daughter had narrated her about the occurrence both at MJK Hospital, Bettiah and PMCH, Patna. She had seen her for the first time after her return from Delhi in MJK Hospital, Bettiah. The admitted position so far as P.W.1 is concerned is that she is neither a witness of the occurrence nor the fardbeyan of the victim was recorded in her presence.
8. P.W.2 Jarandhan Mani Tiwari the father in his examination in chief has stated that the incident took place at about 5.30 p.m. On that day he had gone to Narkatiaganj. While he was on way back to his house and was about to enter his village some co-villagers informed him that his daughter Rani Kumari was set ablaze by the appellant. Upon receipt of such information he rushed to his house and found his daughter sitting in the courtyard in a critical condition as she had sustained burn injuries. Like P.W.1, P.W.2 has also stated that Rani Kumari narrated him about the occurrence. When the victim sustained burn injury she made hue and cry as a result of which neighbours of the village rushed to the place of occurrence and extinguished the fire. Rani Kumari was Patna High Court D. REF. No.12 of 2010 10 taken to Narkatiaganj Primary Health Centre where she received initial treatment. While she was undergoing treatment the police came and recorded the fardbeyan of his daughter in his presence which was read over to her and finding the same to be true and correct she put her signature and thumb impression over the fardbeyan. The fardbeyan was also signed by him, Rakesh Kumar and Awadh Prasad Bari as witnesses. Rani Kumari while making her statement was conscious. The fardbeyan was proved and marked as Ext.1. The doctor of Narkatiaganj Primary Health Centre referred his daughter to MJK Hospital, Bettiah where she underwent treatment and subsequently the doctor of Bettiah referred her to PMCH, Patna. At PMCH, Patna she was treated for 21 days and she died there. P.W.2 has also stated that at Patna his statement was also recorded by the Police Officer of Pirbahore Police Station. P.W.2 was also cross examined in detail. He has admitted that his statement was recorded initially by the Officer Incharge in Narkatiaganj Hospital on 17.7.2008. Subsequently, his statement was recorded by the Officer Incharge of Pirbahore Police Station on 10.8.2008 and for the third time the investigating officer recorded his statement on 24.8.2008 in presence of Dy.Superintendent of Police and Superintendent of Police. In cross examination he admits that when he reached at his house the main door was open but the room in which occurrence took place was Patna High Court D. REF. No.12 of 2010 11 locked. The villagers had opened the door but again in the very next line he states that when he reached his house both his daughters Rani and Saloni were found sitting in the courtyard and were weeping. At that time, several villagers were present there in the courtyard. When he came to know regarding the incident he reached his house within 5-7 minutes. The burnt Sameej and Salwar of the victim were seen by him in the room where she was set on fire. The women of the village changed her cloth and when he saw the victim her body was covered with a cotton Saree.
9. P.W.3 Brijesh Mani Tiwary is also a co-villager of the victim and is a hearsay witness. He in his deposition has not disclosed the name of the persons from whom he came to know about the occurrence. He has stated in chief itself that even before he came to the house of the informant, the victim was taken to hospital for treatment. On enquiry, persons present there disclosed that the appellant attempted to commit rape upon the victim and on protest he set her on fire.
10. P.W.4 Bichandi Sahni, another co-villager of the victim, has been declared hostile by the prosecution.
11. P.W.5 Saloni Kumari, younger sister of the victim, aged about 11 years is an important witness. In her deposition she has stated that at about 5.30 p.m.on the date of occurrence the Patna High Court D. REF. No.12 of 2010 12 appellant came to her house, enquired about her parents who were not present in the house and then enquired about the victim. She disclosed that her sister Rani Kumari had gone to the house of P.W.6 Shweta Kumari in the neighbourhood. The appellant asked her to call her sister. She went to the house of Shweta Kumari and called her sister Rani Kumari. The appellant gave Rs.50/- and asked her to bring Shikhar Gutka which she brought and handed over to the appellant. Thereafter, the appellant asked her to bring a packet of biscuit. When she brought a packet of biscuit, the appellant gave it to her. Later the appellant closed the door and put a chain from outside and went away talking on his mobile phone. She heard shouting from inside. She had raised alarm. On hue and cry being raised, neighbours came in rescue. She further stated that P.W.10 Vivek Mani Tiwary unlocked the door after removing the chain from the door and then it was noticed that Rani Kumari had been set ablazed. People who had assembled there extinguished the fire by throwing water and blanket. In her chief she further states that the victim Rani Kumari was saying that the appellant tried to commit rape and when she protested he tied her hands, poured Kerosene oil and set her on fire. In cross examination P.W.5 admits that when she brought biscuit the appellant had already locked the door and put up the chain from outside and was talking on phone. She was present there with biscuit near the door when the appellant went away Patna High Court D. REF. No.12 of 2010 13 talking on his mobile phone. She has further admitted that she heard cry of Bachao Bachao fifteen minutes after the appellant left the place. She tried to unfasten the door after removing the chain from the door on hearing cry of her sister but she could not succeed and thereafter on hearing her cry P.W.10 Vivek Mani Tiwary came and unlocked the door after removing the chain from the door and then the victim was found in burning condition. She has admitted that when she went to call her sister she had disclosed her that the appellant was calling her and her sister immediately accompanied her.When the victim enquired from the appellant as to why he had come, he told that he wanted to meet her father.
12. P.W.6 Shweta Kumari, a co-villager and a friend of the victim is also a hearsay witness. She has stated in her chief that on 17.7.2008 at about 5 p.m. Rani had come to her house. She was her friend and they were talking together. In the mean time, P.W.5 Saloni came to call the victim. Immediately thereafter, Rani went to her house. After an hour she heard Hullah that Rani was set on fire. She went there along with others and found people busy in extinguishing the fire. Rani was badly burnt. The scene was horrible. She got mentally disturbed and came back to her house. Later on, on enquiry she came to know that the appellant had set her on fire. The villagers had intercepted and apprehended the appellant and thrashed him. Rani subsequently died in course of Patna High Court D. REF. No.12 of 2010 14 treatment. She was taken for treatment by her aunt Gayatri Devi (P.W.11). In cross examination P.W.6 admits that upon knowledge of the incident she went to the house of Rani. P.W.10 Vivek Mani Tiwary, and P.W.7 Shambhu Sah accompanied her. When she saw Rani she was in her courtyard and people already present there from before were busy in extinguishing the fire.
13. P.W.7 Shambhu Sah, a co-villager of the victim has also stated that on 17.7.2008 at about 5.30 p.m. while he was at his door he heard hue and cry from the house of P.W.2 Janardhan Mani Tiwary. He immediately rushed to his house, found the door open and Gayatri Devi (P.W.11), Vivek Mani Tiwary (P.W.10) and others were present from before. The victim was ablaze. They extinguished the fire. Thereafter, the victim told them that the appellant raped her and after pouring Kerosene oil ignited a match stick and threw it on her. Some of the persons present there intercepted the appellant and brought him in the village. In cross examination P.W.7 stated that when he reached at the house of Rani the main door of the house was open. Several persons of the locality were found there. They all were in the courtyard. The cloth which Rani was wearing had caught fire. Every one present there was encircled her and tried to extinguish the fire by putting blanket over her. He admits that Rani became unconscious within ten minutes after the fire was extinguished.
Patna High Court D. REF. No.12 of 2010 15
14. P.W.10 Vivek Mani Tiwary, the cousin of the victim, has stated that on the relevant date and time of occurrence he heard P.W.5 Saloni Kumari crying near her door. Several persons assembled there. The door was closed from outside. It was opened and the victim was found burning and crying. She told that the appellant attempted to commit rape and on protest poured Kerosene oil and set her ablaze. The persons who gathered on shouting extinguished the fire and thereafter his mother Gayatri Devi (P.W.11) covered her body with a Saree. In cross examination this witness clarified that after entering into the house the room in which Rani was present was found closed and chain was put on the door from outside. Main door of the house was open. The door of the room was unlocked by some other person.
15. P.W.11 Gayatri Devi also made almost identical statement like her son Vivek Mani Tiwary (P.W.10).
16. From the trend of cross examination of the witnesses it appears that the defence has taken a plea that since Rani was having an affair with a muslim boy which came to the notice of the appellant and the appellant told her that he would complain in this regard to her father and, as such, the victim attempted to commit suicide by setting herself on fire. It has also been suggested to the witnesses that the victim had sustained serious burn injury and she was not in a position to speak. Patna High Court D. REF. No.12 of 2010 16 However, the suggestion of the defence has been denied by the prosecution witnesses.
17. The case was investigated by three police officers one after another. They are P.W.8 Jamaluddin Khan, P.W.13 Satyendra Singh and P.W.12 Anzar Ahmad respectively.
18. P.W.8 Jamaluddin Khan was officiating as officer incharge of the police station on 17.7.2008 in absence of regular officer incharge P.W.13 Satyendra Singh who was on leave on that day. He claims to have recorded the fardbeyan of the deceased on 17.7.2008 at 7.45 p.m. in Narkatiaganj Primary Health Centre. The fardbeyan written by him was read over to the informant, who finding the contents to be correct put her signature and thumb impression over the same. P.W.2 Janardan Mani Tiwary, Rakesh Kumar (not examined) and Awadh Lal Prasad (not examined) had also put their signature over the fardbeyan as witnesses. P.W.8 has proved already proved fardbeyan which was marked as Ext.1. After recording the fardbeyan he himself took up the investigation and arrested the appellant in Narkatiaganj Primary Health Centre where he was undergoing treatment as he had sustained several injuries. The appellant had also instituted a case in this regard on the statement of appellant which was numbered as Shikarpur P.S. Case No.193 of 2008. He investigated both the cases. However, he was suspended on 19.7.2008 and thus handed over the investigation of Patna High Court D. REF. No.12 of 2010 17 both the cases to P.W.13 Satyendra Singh. In cross examination P.W.8 admits that the fardbeyan was not in his pen. It was written by an A.S.I. (Jamadar) on his dictation. The victim was critically burnt. Her voice was feeble. He heard statement sitting by the side of her bed on stool and dictated the statement to A.S.I. of Police, who recorded the same and on that statement signature and thumb impression of the victim was taken. He further admits that he came to the Primary Health Centre from the police station after receiving a telephone call but nothing was mentioned in this regard in the case diary. When he saw the injured first, most of the part of her body was burnt. The signature of the victim was obtained first and thereafter her thumb impression was taken on the fardbeyan. When asked about burn injury on the hands and fingers of the victim he replied that he did not recollect as to whether there was any burn injury on the hands and the fingers of the victim. He has denied the suggestion that the victim was not in a position to make statement and the alleged oral statement of the victim was a false and fabricated document created by him for which he was put under suspension.
19. P.W.13 Satyendra Singh was the officer incharge of Shikarpur Police Station. He took up the investigation on 20.7.2008 from P.W.8 Jamaluddin Khan. He recorded the statement of the witnesses under section 161 of the Code of Criminal Patna High Court D. REF. No.12 of 2010 18 Procedure, inspected the place of occurrence, seized two plastic gallons of five liters each one of which was containing some Kerosene oil and a partly burnt bed sheet. He prepared the seizure list. He has also stated in chief that after the occurrence the statement of the victim was recorded in cellular phone and subsequently a C.D. (not produced) was prepared by one Sanjay Kumar (not examined) who handed over the same to him. He has further stated in chief that while the victim was being treated in MJK Hospital, Bettiah, Md. Imran, an Executive Magistrate, had recorded the statement of the victim on orders of the District Magistrate. He received the statement recorded by the Executive Magistrate through Superintendent of Police. The statement of the victim recorded by the Executive Magistrate together with three photographs of the victim was sent to the office of the Superintendent of Police from the office of the District Magistrate on 19.8.2008. The photographs of the victim were proved and marked with objection as material Exhibits I, II, and III. This witness has further stated that the statement of the victim recorded by the Executive Magistrate was not available on the record. However, he copied the statement in paragraph 43 of the case diary. The inquest report received from Pirbahore police station was also not on record though the contents of the same was recorded in the case dairy. In cross examination he has admitted that though the Patna High Court D. REF. No.12 of 2010 19 first information report was registered on 17.7.2008 in the night but the same was sent to the court on 19.7.2008. He did not enquire as to why the first information report was not sent to the court on 18.7.2008. He also admits that the statement recorded by the Executive Magistrate, copied in paragraph 43 of the case diary, it has been written at the end that due to burn injury the victim was unable to put her signature and though attempt was made to obtain her thumb impression the same could not be taken because of burning of fingers. P.W.13 has stated in cross examination that he did not enquire from P.W.8 Jamaluddin Khan as to how he took victim's signature or thumb impression over the fardbeyan. The witnesses examined by him told that an attempt of rape was made by the appellant in the room and when the victim protested she was set ablaze in the room itself by pouring Kerosene oil over her, lighting the match stick and throwing it upon her but the materials mentioned in the seizure list were seized from the courtyard and not from the room. He admits that no requisition for recording the statement of the victim by the Executive Magistrate or the Judicial Magistrate was ever sent by the police. He further admits that there is no certificate of the doctor that the victim was in a fit mental state of mind to make the statement. In further cross examination he admits that the original seizure list, the inquest report and the statement recorded by the Executive Magistrate were not available Patna High Court D. REF. No.12 of 2010 20 on the record. He did not investigate or enquire anything regarding C.D. prepared and delivered to him by Sanjay Kumar, a co-villager of the victim. The Executive Magistrate had given him photographs but the negatives were never given to him. He admits that he did not verify the identity of the photographs. He did not compare the injuries mentioned in the inquest report with the injuries found in the photographs. This witness has also denied the suggestion that he was concealing the truth, the fardbeyan was not of the victim Rani Kumari and false evidence was created deliberately by suppressing original documents.
20. P.W.12 Anzar Ahmad is the third investigating officer of the case. He took up the investigation on 6.10.2008. His evidence is not of much relevance as most of the part of the investigation was conducted by P.W.13 Satyendra Singh and he simply submitted charge sheet in the case.
21. P.W.14 Maheshwar Das is also a formal witness. He had produced two plastic gallons and partly burnt bed sheet in the court which was seized in course of investigation. In cross examination he admits that neither the gallons nor the bed sheet produced by him was kept concealed. There was no mark on them to suggest that those were seized in the present case.
22. Now, let us examine the deposition of the doctors Patna High Court D. REF. No.12 of 2010 21 produced on behalf of the prosecution to support its case. P.W.9 Dr. Chandra Bhushan is the first doctor and was posted as a Medical Officer at Narkatiaganj Primary Health Centre on 17.8.2008. On the requisition sent by Shikarpur Police Station he has examined the injured at 8.30 p.m. on the date of occurrence itself and had issued injury report which has been proved by him and marked as Ext.2. He found burn injury over the face, hand and pubic area of the victim. According to him, the injury was approximately 60%. He immediately after giving first aid referred the victim to MJK Hospital, Bettiah for better treatment. According to him, the age of burn injury was within six hours and the injury was caused by heat. In cross examination, he has stated that he did not find any burn injury on the head. He has admitted that in case a person is set on fire by pouring Kerosene oil smell of Kerosene oil is bound to be noticed in any part of the body but no such smell was found by him. He did not find any blackening spot which is usually found in burn injury due to Kerosene oil.
23. It is relevant to note that the doctor who examined the injured at MJK Hospital, Bettiah before referring her to PMCH, Patna has not been examined by the prosecution. No chit of paper relating to treatment of the victim at MJK Hospital, Bettiah has been brought on record.
24. P.W.15 Dr. Arbind Kumar Singh is the doctor of Patna High Court D. REF. No.12 of 2010 22 PMCH, Patna, who had conducted autopsy on the dead body of the victim on 8.10.2008 at 2 p.m. According to him, time elapsed since death was 6 to 18 hours and cause of death of the victim was extensive burn injury. He proved postmortem report which was already exhibited as Ext.5 in terms of section 294 of the Cr.P.C. He has stated that on examination he found dermo epidermal burn injury all over the body except below the knee. In cross examination he has stated that according to Heba's classification dermo epidermal burn comes under third and fourth degree and deep burn injury comes under fifth and sixth degree. Dermo epidermal burn means whole thickness of the skin including the superficial tissues. He did not find any sooty mark in lungs and other organs of neck. According to him, sooty mark appears only in those cases where deceased dies immediately after burn and sooty mark would not appear if the injured does not die. He found percentage of burn to be 80%. He admits that according to Modi Jurisprudence burn caused by Kerosene oil are usually very severe and are known for its characteristic like odour, sooting and blackening of parts. The smell of Kerosene oil would disappear within 24 hours of the incident.
25. After the prosecution evidence was closed the appellant was examined under section 313 of the Cr.P.C. In his statement recorded under section 313 Cr.P.C. he admits that he was Patna High Court D. REF. No.12 of 2010 23 arrested on the day of occurrence itself while he was undergoing treatment in Primary Health Centre, Natkatiaganj. On his statement Shikarpur P.S. Case No.193 of 2008 was registered by the police. He was not apprehended at the place of occurrence but was called by son of one Madhushudan Mani and when he went with him villagers thrashed him causing several injuries on his person. He has stated that the victim had attempted to commit suicide by self immolation.
26. It would be relevant to mention here that the prosecution has brought on record the first information report of Shikarpur P.S. Case No.193 of 2008 as lodged by the appellant which has been marked as Ext.3. A perusal of Ext.3 goes to suggest that P.W.8 Jamaluddin Khan had recorded the fardbeyan of the appellant on 17.7.2008 at 10.30 p.m. in Primary Health Centre, Narkatiaganj. The appellant had stated in his fardbeyan that he owns a grocery shop in Narkatiaganj Marketing Complex. At about 3 p.m. while he was going to take his lunch in one Bengali hotel one Ripudaman Master met him and told that Rani Kumari was eating together with nephew of Abbas in the same plate in Bengali Hotel. When the appellant went to the hotel he saw them eating together in same plate. He enquired from Rani Kumari about her father. Rani Kumari kept quiet. In the evening at about 5 p.m. when he went to the house of the victim Rani Kumari none except Rani Patna High Court D. REF. No.12 of 2010 24 Kumari and her sister Saloni Kumari was present in the house. He sent Saloni Kumari to bring Shikhar Gutka and after she went out, he asked from the victim as to why she being a Brahmin girl was eating together with a muslim boy. He told that he would complain in this regard to her father. Rani Kumari kept quiet. When her sister brought Gutka and gave it to him he left the place and when he had moved about 100 yards from her house, Madhu Tiwary and Raju Gond called him back in the village and thereafter Janardhan Mani Tiwary @ Nanhe Mani Tiwary, Ripusudan Sah, Jhunnu Tiwary and others surrounded him and indiscriminately assaulted him with fists, slap, Lathi and Phatta. His skull was broken. His hands and legs were tied. He became unconscious. When he regain consciousness he found himself in Narkatiaganj Primary Health Centre where his statement was recorded by the police. He was told that the police party had brought him to the Primary Health Centre. On the basis of fardbeyan of the appellant Shikarpur P.S. Case No.193 of 2008 was registered on 17.7.2008 under sections 341, 323 and 307/34 of the Indian Penal Code. The prosecution has also brought on record the chargesheet submitted in the said case which has been marked as Ext.4. A perusal of the chargesheet goes to suggest that the allegation was found true against unknown villagers but the named accused persons were not sent up for trial. The defence has brought on record the injury report of the appellant Patna High Court D. REF. No.12 of 2010 25 which goes to show that the appellant was examined by the doctor on 17.7.2008 at 9.25 p.m. Altogether nine injuries were found on his person. Injury nos.2 to 9 were simple in nature caused by hard and blunt substance and the age of the injury was within six hours. However, injury no.1 was lacerated wound over left side of skull 6"x1/4" skin deep. The opinion was reserved till X-Ray report of skull which was to be obtained from MJK Hospital, Bettiah.
27. On the basis of evidence collected in course of trial, learned counsel for the appellant submits that the prosecution has failed to prove its case beyond reasonable doubt. The fardbeyan is not the statement of the victim. The scribe of the fardbeyan which formed the basis of first information report in the present case has not been examined and no reason has been given for his non- examination. The dying declaration recorded by the Executive Magistrate has purposely been withheld by the prosecution. The investigating officer has admitted in his cross examination that it was noted in the dying declaration copied by him in paragraph 43 of the case diary that the victim was not in a position to put her signature or thumb impression. The Executive Magistrate who recorded the dying declaration has also not been examined by the prosecution and no reason has been given for his non-examination. The doctor under whom the victim was treated has not certified that the victim was in a fit mental state to make such statement. The Patna High Court D. REF. No.12 of 2010 26 burnt clothes of the deceased were neither seized nor produced in the court. The material exhibits produced in the court and marked as material Exts. IV, V and VI were neither sealed nor bore any identification mark over it to corroborate that these articles were seized in connection with the present case. Even according to the investigation officer the material exhibits were seized from the courtyard after three days of the occurrence whereas the witnesses have stated that the victim was burnt in the room in question. The doctor (P.W.9) who examined the victim first within three hours of the incident admitted that he found neither any smell of Kerosene oil nor found any blackening spot on the person of the victim.
28. The doctor (P.W.15) who conducted the postmortem examination admitted that the victim sustained 3 rd and 4th degree burn i.e. dermo epidermal burn injury. The doctor who examined the victim at MJK Hospital, Bettiah has not been examined. The statement of P.W.2 Janardhan Mani Tiwary recorded by the police of Pirbahore Police Station, Patna has not been brought on record. The first information report though registered on 17.7.2008 at 11.15 p.m. was sent to the court on 19.7.2008. No reasonable explanation has been given for not sending the first information report to the court on 18.7.2008. The witnesses examined on behalf of the prosecution have given contradictory statement to each other.
29. Having considered the evidence on record and the Patna High Court D. REF. No.12 of 2010 27 arguments advanced on behalf of the parties, we find several lacunae in the prosecution case. The alleged fardbeyan in the form of dying declaration was allegedly recorded by P.W.8 Jamaluddin Khan in the Primary Health Centre where the victim was undergoing treatment. In cross examination P.W.8 admits that it was not recorded by him but was recorded by another police officer on his dictation. The A.S.I. who is said to have recorded the fardbeyan has neither signed over it nor has been examined in court. It is not in dispute that the victim died 24 days after the date of occurrence. The investigating officer had plenty of time and facility to procure services of a Magistrate for recording dying declaration and, as a matter of fact, there is evidence on record that the statement of the victim was recorded by one Md. Imran, the Executive Magistrate, in MJK Hospital, Bettiah on orders of the District Magistrate but the prosecution has deliberately withheld the said statement of the victim and in such circumstance the dying declaration recorded by the police becomes doubtful. There is yet another reason for doubting the veracity of the fardbeyan. The investigating officer admits that the Executive Magistrate, who had recorded the second dying declaration in MJK Hospital, Bettiah had clearly noted that due to burn injuries the victim was not in a position to put her signature or thumb impression and, as such, the same could not be obtained. Then in such circumstance it becomes Patna High Court D. REF. No.12 of 2010 28 all the more doubtful as to how the first fardbeyan recorded at Primary Health Centre, Narkatiaganj contains the signature and thumb impression of the victim.
30. It is well settled that dying declaration recorded by the police officer cannot be relied unless there is evidence to the effect that the condition of the deceased was so precarious that the Magistrate could not be summoned. The Magistrate being a disinterested witness and a responsible officer more sanctity is attached to a dying declaration recorded by him as it assures the court that the statement has correctly been understood and truthfully recorded by an impartial person. However, there is no law which mandates that a dying declaration should mandatorily be recorded by a Magistrate. Where there is two dying declaration, there is no rule of law that earlier one is to be preferred. Where former is before the police officer and the later is before the Magistrate, later has to be preferred. In case of Munnu Raja Vs. state of M.P. since reported in AIR 1976 SC 2199 the Apex Court has held that it is not essential that dying declaration should be made only before the Magistrate, yet ordinarily, whenever an injured person is in precarious condition, the investigating officer should requisition the services of a Magistrate for recording dying declaration. In fact, the investigating officers are naturally interested in the success of investigation and the practice of investigating officer himself Patna High Court D. REF. No.12 of 2010 29 recording a dying declaration during the course of investigation ought not to be encouraged. In the present case, the fardbeyan was recorded by one police Jamadar. He was neither examined nor cross-examined and the prosecution has failed to explain the cause of his non-production. All these facts make the alleged fardbeyan highly suspicious, doubtful and unreliable document. In the background of the evidence discussed above it would be unsafe to presume the fardbeyan to be the statement of the victim. The victim was admittedly under treatment at Primary Health Centre, Narkatiaganj where her fardbeyan was recorded. The doctor has issued injury report but there is nothing on record to show that the doctor ever certified about the mental state of the victim as to whether she was in a position to make any statement or not. Even the signature of the doctor has not been taken on the fardbeyan. We are conscious of the fact that the Constitution Bench of the Supreme Court in case of Laxman Vs. State of Maharashtra since reported in (2002)6 SCC 710 resolved the conflict between its judgment in Paparambaka Rosamma Vs. State of A.P. since reported in (1999)7 SCC 695 and Koli Chunilal Savji Vs. State of Gujarat since reported in (1999)9 SCC 562 on the point of endorsement and certification by the doctor as to the mental and physical fitness of the declarant. In the former, the dying declaration was recorded by the Magistrate who had made a note that the declarant was in a Patna High Court D. REF. No.12 of 2010 30 fit state of mind but the doctor had appended simply a certificate that the declarant was conscious on account of which the court concluded it to be unsafe to accept the dying declaration, which though had other serious lacunae. In the latter, it was held that ultimate test was whether the dying declaration should be held to be truthful and voluntary and recording officer concerned must find before hand that the declarant was in a fit condition to make the statement and in earlier judgment of the Apex court in Ravi Chander Vs. State of Punjab since reported in (1998)9 SCC 303 holding that opinion of the doctor on the question of ability of the declarant to talk immediately after the occurrence was not conclusive. The Hon'ble Supreme Court ruled that absence of certification of the doctor as to the fit state of mind of the declarant would not render the dying declaration unacceptable. The essential requirement is that the person who records it must be satisfied that the deceased was in a fit state of mind. Certification by the doctor is only a rule of caution. Voluntary and truthful nature of the dying declaration can be established even otherwise.
31. Unfortunately, in the present case the scribe of the fardbeyan in the nature of dying declaration has not been examined. The fardbeyan does not even contain his signature. There is no certificate either by the scribe or by P.W.8 Jamaluddin Khan on whose dictation the alleged fardbeyan is said to have been Patna High Court D. REF. No.12 of 2010 31 recorded to the effect that the deceased was in a fit state of mind to give statement. The two witnesses of the fardbeyan namely, Rakesh Kumar and Awadh Lal Bari have not been examined in course of trial. Neither the doctor of Primary Health Centre nor any other staff of the hospital where the victim was undergoing treatment has signed over the fardbeyan. The later investigating officer admits that there is endorsement in the later dying declaration as recorded by Executive Magistrate but not produced in court, that due to burn injury the thumb impression or signature of the victim could not be obtained. Thus, we are of the view that the prosecution could not establish the voluntary and truthful nature of the dying declaration even otherwise.
32. We further take note of the fact that the investigation has been carried out in the most casual manner. There is no objective finding of the place of occurrence by the investigating officer to corroborate the allegation of the victim being set on fire in a closed room. Some very important documents such as dying declaration recorded by the Executive Magistrate, inquest report, seizure list are all missing from the record. There is no explanation on behalf of the prosecution to show that any report has been made to higher police officer in this regard and any attempt was made by them to recover original document. Non- production of these vital documents in court in course of trial by the Patna High Court D. REF. No.12 of 2010 32 prosecution gives a presumption that the prosecution is deliberately trying to suppress those documents as if produced it will go against the prosecution. The Executive Magistrate, who recorded the dying declaration, has also not been examined. The investigating officer has copied it in paragraph 43 of the case diary. It is the bounden duty of the prosecution to place all the relevant evidence before the court and not to bring only such evidence which aims at the conviction of the accused persons. In this case, for the reasons best known to the prosecution, the dying declaration which is a very important piece of evidence, has not been brought on record of the case and for its non-production adverse inference in terms of section 114(g) of the Evidence Act has to be drawn against the prosecution that the document was withheld only because it did not support the prosecution case. In order to satisfy our judicial conscience and in the interest of justice we looked into paragraph 43 of the case diary in which it has been copied and, in fact, it gives a different picture.
33. When we look to the other corroborative evidence, we find that the doctor (P.W.9) who examined the victim first within three hours of the incident has categorically stated that when burn is caused by pouring Kerosene oil smell is definitely found on some part of the body but he could not find any smell of Kerosene oil while examining the patient. He has also admitted that Patna High Court D. REF. No.12 of 2010 33 blackening spot due to burn of Kerosene oil was not found on the person of the patient. The doctor of MJK Hospital, Bettiah has not been examined by the prosecution. No chit of paper with respect to treatment given to the patient at MJK Hospital, Bettiah or P.M.C.H., Patna has been filed. Nothing has been brought on record as to who treated the victim for 21 days in P.M.C.H., Patna and what treatment was given to her. The doctor of P.M.C.H., Patna who conducted the postmortem examination has found dermo epidermal burn injury which is classified as 3rd and 4th degree burn. He has admitted that according to the Modi's Medical Jurisprudence burn caused by Kerosene oil are usually very severe and deep burn would come in 5th and 6th degree.
34. Burns caused by Kerosene oil are known for its characteristic odour and the sooty blackening of the parts. If we look to the medical evidence we do not find it consistent with the allegation of setting the victim on fire by pouring Kerosene oil over the body.
35. The burnt clothes of the deceased like Samij and Shalwar which is said to have been found in the room where the occurrence took place has neither been seized nor produced in the court. We are of the view that the clothings removed from the body of the victim was a very important piece of evidence for the presence of characteristic smell of Kerosene. The alleged seizure of Patna High Court D. REF. No.12 of 2010 34 material exhibits after three days of the occurrence is of no consequence. The material exhibits were neither sealed nor bore any mark of identification. The first investigating officer Jamaluddin Khan (P.W.8) admits that he proceeded to Primary Health Centre, Narkatiaganj on the basis of information received on telephone. However, he admits that there is no entry in this regard in the case diary. Station diary entry made in this regard has not been produced in the court.
36. Since we have doubted the correctness and truthfulness of the fardbeyan/dying declaration, in order to adjudicate the case we would like to discuss the evidence of the other witnesses examined the case. As would appear from the evidence discussed herein above, there is no dispute that the deceased suffered burn injury on the date and time of occurrence in her house. There is also no dispute that on that day, immediately before the occurrence took place the appellant had visited the deceased's house. It is also an admitted fact that at that time in the house there was none except the deceased and her younger sister, Saloni Kumar (P.W.5). It is also not in dispute that the appellant entered and remained in the house with consent of the victim and her sister, P.W.5 Saloni Kumari. The only dispute which remains to be adjudicated is as to whether it was homicidal burn injury caused by the appellant or it was suicidal burn injury or accidental burn Patna High Court D. REF. No.12 of 2010 35 injury for which the appellant was not responsible. Thus, P.W.5 Saloni Kumari is the most natural and competent witness in this case. In cross examination Saloni Kumari has clearly stated that when she came back with biscuit appellant was found talking on his mobile phone after fastening the door of the room putting the chain from outside the door in which the victim was present. The appellant thereafter went away towards north and at that time she was present near the door. She heard cry of her sister fifteen minutes after the appellant left the place. This clearly shows that till the appellant was present inside the house no hue and cry was raised by the victim. If something happens fifteen minutes after the appellant left the place, he cannot be held responsible for that. Had the appellant poured Kerosene oil on the person of the deceased and ignited the match stick and threw over her body she would have immediately raised alarm and not after fifteen minutes. We have also noticed that other witnesses who claim to have rushed to the place of occurrence immediately after the occurrence are not consistent. They have given contradictory statement to each other. P.W.5 stated that on hearing hue and cry of her sister she tried to unfasten the door after removing the chain from the door but failed in her attempt and thereafter it was Vivek Mani Tiwary (P.W.10) who came and removed the chain from the door and unfastened the door of the room in which the deceased was found burning. On the Patna High Court D. REF. No.12 of 2010 36 other hand, P.W.6 Shweta Kumari has stated in her evidence that when she went to the house of the victim on hearing about the incident P.W.10 Vivek Mani Tiwary accompanied her and when they reached there they saw Rani Kumari in flame of fire in the courtyard where several persons were busy in extinguishing the fire. When P.W.10 Vivek Mani Tiwary was examined in the court he states that when he entered into the house Rani Kumari was found in the room closed from outside. The door of the room was unlocked by other persons. After unlocking the door Rani Kumari was found in flame of fire. All these statements made by different witnesses are divergent and contradictory to each other. We further notice that though the witnesses claim that when they reached at the place of occurrence the injured Rani Kumari stated that when the appellant failed in his attempt to commit rape upon her he poured Kerosene oil, ignited match stick and threw upon her but P.W.7 Shambhu Sah has gone a step further. He has stated that he was one of the persons involved in extinguishing fire and the victim was telling that the appellant committed rape upon her and thereafter set her ablaze after pouring Kerosene oil. Thus, we find, the witnesses examined are neither consistent nor reliable.
37. The defence has taken a definite stand right from the beginning. It is not in dispute that the appellant was apprehended and thrashed by the villagers on the date of Patna High Court D. REF. No.12 of 2010 37 occurrence. He was admitted for treatment in Primary Health Centre, Narkatiaganj. The doctor examined his injury and found ten injuries on his person. On his fardbeyan a police case inter alia under section 307 of the Indian Penal Code was instituted. The police found the case to be true but no clue was found regarding the persons who had assaulted the appellant. This incident is not mentioned in the first information report first recorded of the victim. The appellant in his statement under section 313 of the Cr.P.C. clearly stated that he had already filed protest-cum- complaint which is pending before the court. In the first information report registered on behalf of the appellant, it has been stated that on the date of occurrence itself the victim, a Brahmin girl was found together with a muslim boy in a hotel eating together and sharing food in the same plate. He being a Brahmin boy came to her house, enquired about her father and told her that he would complain to her father in this regard. The place of occurrence being a remote village people may be conservative in thought. The victim being a girl of tender age might have attempted to commit suicide out of fear or shame by igniting her cloths and surely not by Kerosene oil. We do not know what exactly happened inside the house, but it would be highly hazardous to sustain the conviction of the appellant on the facts and circumstances of the case.
38. The appellant was tried for a grave offence of Patna High Court D. REF. No.12 of 2010 38 murder and house trespass and it is axiomatic that graver the charge clearer ought to be the evidence. The evidence in this case does not satisfy the tests laid down for sustaining the conviction. After giving our conscious and anxious consideration to all aspects of the matter, in our view evidence against the appellant is not of convincing nature. In any event there is no ground for imposing sentence of death against the appellant Guddu Chaubey. The evidence brought on record by the prosecution is insufficient and infirm, as indicated above. The charges must fail.
39. For the reasons stated above, the death reference is discharged. The appeal is allowed. The appellant is acquitted by giving him benefit of doubt. The appellant is in custody. He is directed to be released forthwith, if not required, in any other case.
(Ashwani Kumar Singh, J)
Navaniti Prasad Singh, J. I agree
(Navaniti Prasad Singh, J)
Patna High Court, Patna
The 20th March, 2012
Md.S./AFR.