Madras High Court
Vasantha Ravi vs The Inspector Of Police
Author: P.R.Shivakumar
Bench: P.R.Shivakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS D A T ED: 30.11.2009 CORAM THE HONOURABLE MR. JUSTICE P.R.SHIVAKUMAR, J CRL.A.No.1145 of 2002 Vasantha Ravi ... Appellant Vs The Inspector of Police C.B.I., S.C.B., Chennai ... Respondent PRAYER:Criminal Appeal filed under Section 374(2) of Cr.P.C., against the Judgement dated 18.07.2002 made in S.C.No.10 of 1998 on the file of the III Additional Sessions Judge, Pondicherry. For Appellant : Mr.M.G.Sankaran for M/s.M.Ajmal Khan For Respondent : Mr.N.Chandrasekaran, Special Public Prosecutor (for CBI cases) J U D G M E N T The appellant, who was prosecuted as 'A1' along with his mother Indiraniammal (A2) for offences punishable under Section 304-B r/w 34 IPC, Section 498-A r/w 34 IPC and Section 4 of Dowry Prohibition Act r/w 34 IPC and convicted for the offence punishable under Section 498-A IPC alone with the punishment of rigorous imprisonment for three years and a fine of Rs.5,000/- with a default sentence of six months simple imprisonment in case of default in payment of fine, has come forward with the present appeal under Section 374 Cr.P.C. challenging the said conviction and sentence. 2. The appellant and his mother had been arraigned as A1 and A2 respectively and prosecuted before the trial court for offences punishable under sections 304-B r/w 34 IPC, Section 498-A r/w 34 IPC and Section 4 of Dowry Prohibition Act r/w 34 IPC in S.C.No.10 of 1998. At the end of trial, the learned III Additional Sessions Judge, Pondicherry by his judgment dated 18.07.2002 acquitted A2, the mother of the appellant of all the three charges. The appellant 'A1' also was found not guilty and acquitted of two charges only, namely the charges for offences punishable under Section 304-B IPC r/w 34 IPC and an offence punishable under Section 4 of the Dowry Prohibition Act r/w 34 IPC. However, he was found guilty of an offence punishable under Section 498-A IPC in respect of the first charge, convicted for the said offence and sentenced to undergo imprisonment and pay fine as indicated above. Challenging his conviction for the offence under Section 498-A IPC and the sentence imposed thereon, the appellant (first accused) has come forward with the present appeal on various grounds set out in the appeal petition. 3. The case of the prosecution, in brief, can be stated as follows: i) The appellant/first accused is the husband of the deceased Uma Maheswari. She was an advocate by profession prior to her marriage with the appellant/first accused. P.W.11 - Sathyanarayanan and P.W.12 - Geetha Sathyanarayanan are the parents of deceased Uma Maheswari. P.W.15-Senthil and P.W.16-Sridhar are the brothers of deceased Uma Maheswari. P.W.14-Komalavalli is the mother of P.W.12 and thus the maternal grandmother of deceased Uma Maheswari. P.Ws.4 and 5 are close relatives of P.W.12 - Geetha Sathyanarayanan. P.W.3 is also a relative of Geetha Sathyanarayanan. The marriage of deceased Uma Maheswari with the appellant/first accused took place in the month of August, 1994 in Chennai. Thereafter, they were living at door No.87, Saminathan Naicker Street, Ariankuppam, Pondicherry (now Puducherry) Union Territory along with A2 - Indiraniammal, the mother of the appellant and Jayanthi daughter of A2. Subsequently, the deceased and her husband, namely the appellant herein set up a separate family for themselves in the first floor portion of the said house whereas Indiraniammal the mother of the appellant, was occupying the ground floor portion of the said house. ii) While so, on 30.04.1996 at about 10.30 p.m the dead body of the deceased Uma Maheswari was found hanging in a room in the first floor of the above said house. On seeing the same, the appellant/first accused informed the police at about 11.45 p.m, based on which a case was registered on the file of Ariankuppam Police station in crime No.61/1996 under Section 174 Cr.P.C. The original first information was received by P.W.1 - Thambu Ganapathy, Tahsildar cum Executive Magistrate in the office of the Deputy Collector (Revenue), Puducherry. He received the first information Report at about 9.00 a.m on 01.05.1996. Upon such receipt, he proceeded towards Ariankuppam Police station, met the Sub-Inspector of Police, Ariankuppam Police station, took him to the place of occurrence at door No.84, Saminathan Naicken Street, Ariankuppam Street, peeped through the window of the room which was bolted from inside and found the dead body of Uma Maheswari hanging from the fan hook attached to the ceiling. On his instructions, after breaking open the door, the dead body was brought down. However, after noticing the identification mark and salient features of the dead body with the help of the woman constable Selva Mary examined as P.W.6, P.W.1 caused the dead body to be taken to the Government General Hospital, Pondicherry without conducting an inquest on the spot, as according to him, no one came forward to participate in the inquest. iii) On 02.05.1996 at about 9.30 a.m. at Government General Hospital, Pondicherry, P.W.17-Periyasamy, the then Sub-Inspector of Police, Ariankuppam Police station conducted inquest over the dead body of Uma Maheswari in the presence of Panchayatdars and prepared Ex.P32-Inquest Report. Subsequently, on receipt of Ex.P10-Report of the Tahsildar addressed to the Station House Officer, Ariankuppam Police Station, the case was altered by P.W.17 into one for offences punishable under Sections 306 IPC r/w 34 IPC and 498-A IPC r/w 34 IPC arraying the appellant and his mother Indiraniammal as A1 and A2, for which Ex.P33-Alteration Report was prepared and sent by him to the jurisdictional magistrate. iv) On 03.05.1996, the case diary file was handed over by P.W.17 to the Inspector of Police for the concerned circle to proceed with the further investigation of the case. Thereafter, the investigation was taken over by Mr.Vijayanarayanan, Superintendent of Police. Subsequently, on his transfer, P.W.18-Shanmugasundaram, Superintendent of Police, Pondicherry (South) took up the investigation from 06.11.1996. After completing investigation, P.W.18 submitted a final report for the prosecution of the appellant and his mother Indiraniammal for an offence punishable under Section 304-B r/w 34 IPC or in the alternative for offences punishable under Sections 498-A r/w 34 IPC, 306 IPC r/w 34 IPC and Section 4 of Dowry Prohibition Act r/w 34 IPC. It seems, thereafter an order was passed by this court on 19.12.1997 in Crl.O.P.No.5042/1997 for the re-investigation of the case, whereupon the case diary file was sent to P.W.9-V.J.Chandran, the Superintendent of Police (CID), who took up the investigation of the case on 21.01.1998. Later on by virtue of an order dated 12.05.1999 made in Crl.O.P.No.19163/1998, the investigation was transferred to CBI, whereupon the case was re-registered as RC No.2/S/99/CBI/SCB under Sections 498-A IPC, 304-B IPC and Section 4 of Dowry Prohibition Act r/w Section 34 IPC against the appellant and his mother Indiraniammal and Jayanthi, the sister of the first accused/daughter of the second accused, for which Ex.P38-First Information Report was registered. P.W.21-G.Kalaimani, the Inspector of Police, CBI Special Branch took up the investigation of the case. P.W.21, after completion of investigation, submitted a final report for prosecuting the appellant/first accused and his mother Indiraniammal (A2) alone for the offences punishable under Sections 304-B, 498-A r/w Section 34 IPC and Section 4 of Dowry Prohibition Act r/w Section 34 IPC. The same was taken on file by the Sub Divisional Judicial Magistrate, Pondicherry as P.R.C.No.28/1997. v) On appearance of the accused persons before the committal court they were supplied with the copies of documents proposed to be relied on by the prosecution to prove the case of the prosecution and after following the procedure for committing the case for trial, the same was committed to the Principal Sessions Judge, Pondicherry for trial. The learned Principal Sessions Judge took it on file as S.C.No.10/1998 and made it over to the learned III Additional Sessions Judge, Pondicherry for disposal according to law. vi) Upon considering the records and after hearing the submissions made on the side of the prosecution and also on behalf of the accused, charges were framed for offences under Section 304-B r/w 34 IPC, Section 498-A r/w 34 IPC and Section 4 of Dowry Prohibition Act r/w 34 IPC against the accused persons, namely the appellant/A1 and his mother Indiraniammal/A2. The accused denied the charges and pleaded not guilty, pursuant to which trial was conducted by the trial court in which 21 witnesses were examined as P.Ws.1 to P.W.21 and 43 documents were marked as Ex.P1 to Ex.43 and 175 material objects were produced as M.Os.1 to 175 on the side of the prosecution. vii) After the completion of the evidence on the side of the prosecution, the incriminating materials found in the evidence of the prosecution were culled out and the accused were examined under Section 313(1)(b) of Cr.P.C regarding the same. They denied such evidence as false and reiterated their stand they were not guilty of any offence. During the course of examination, the prosecution witnesses, Exs.D1 to D15 were marked on the side of the accused as defence documents. No witness was examined on the side of the accused. viii) The learned trial judge, thereafter heard the arguments advanced on either side and considered the evidence brought before him in the light of such arguments. Upon such a consideration, the learned trial judge came to the conclusion that none of the charges framed against Indiraniammal, the mother of the appellant who figured as accused No.2, stood proved and hence acquitted her completely. The learned trial judge also came to the conclusion that the charges under Sections 304-B IPC r/w Section 34 IPC and Section 4 of Dowry Prohibition Act r/w Section 34 IPC as against the appellant/first accused were not proved beyond reasonable doubt and accordingly acquitted the appellant/first accused of the above said charges. So far as the first charge, namely the charge for an offence punishable under Section 498-A r/w Section 34 IPC is concerned, the learned trial judge came to the conclusion that the appellant/first accused was proved beyond reasonable doubt to have committed the offence of cruelty punishable under Section 498-A IPC, convicted him for the said offence and sentenced him to undergo imprisonment and pay fine as indicated above. The said conviction and sentence are being challenged by the appellant in this appeal. 4. The point that arises for consideration in this appeal is as follows:- "Whether the judgment of the trial court convicting and sentencing the appellant for the offence under Section 498-A IPC suffers from any defect or illegality, capable of being interfered with in exercise of the appellate powers of this court?" 5. Advancing arguments on behalf of the appellant, Mr.M.G.Sankaran, learned counsel representing Mr.M.Ajmal Khan, learned counsel on record for the appellant, submitted that the judgment of the trial court convicting the appellant for the offence under Section 498-A and the order of punishment incorporated therein could not be sustained in law; that the trial court committed a grave error in convicting the appellant for an offence punishable under Section 498-A IPC while acquitting him of the offences punishable under Section 304-B IPC and Section 4 of Dowry Prohibition Act; that the conviction recorded by the trial court convicting the appellant for an offence under Section 498-A was made merely on conjectures and surmises than on the evidence having the tendency to prove the charge beyond reasonable doubt; that the trial court erroneously interpreted the contents of Ex.D7 to use it against the appellant, whereas the same would clearly show that the appellant, in fact tried to dissuade his wife's mind from thoughts leading to frustration and dejection; that the court below failed to properly appreciate the fact that the inability to bear a child and the attitude of the mother of the deceased and not any harassment on the part of the appellant, which made the deceased to show interest in the institution of Sri Sai Babha of Puttaparthi; that the learned trial judge failed to note that the witnesses examined on the side of the prosecution, tried to implicate the mother of the appellant alone for harassment on the deceased and that when the court having come to the conclusion that the mother of the appellant was not guilty of any offence, should have held that the charge as against the appellant for the offence under Section 498-A also was not proved beyond reasonable doubt when the quantity and quality of evidence adduced against him are lesser and inferior than the same adduced against A2, the mother of the appellant. 6. The submissions made by Mr.N.Chandrasekaran, learned Special Public Prosecutor (for CBI cases) on behalf of the respondent police in answer to the above said submissions made by the learned counsel for the appellant were also heard and this court paid its anxious considerations to the same. The materials available on record were also perused. 7. The appellant as A1 and his mother as A2 were prosecuted in one and the same trial for offences punishable under Sections 498-A r/w 34 IPC, 304-B r/w 34 IPC and Section 4 of the Dowry Prohibition Act r/w Section 34 IPC. When the charge is framed under a penal provision r/w Section 34 of IPC, it amounts to an allegation that the criminal act was committed by all the persons accused of the said offence in furtherance of the common intention of all. All the three charges have been framed for specific offences under Section 498-A IPC, 304-B IPC and Section 4 of Dowry Prohibition Act to be read with Section 34 of IPC denoting that the acts constituting the said offences were committed by both the accused persons in furtherance of their common intention. What was their common intention? - has not been explicitly spelt out in each one of the charges. The first charge was framed to the effect that A1 and A2 demanded 25 sovereigns of gold jewels, a Maruti car and a cash of Rs.50,000/- as dowry and they committed cruelty and harassment on the deceased Uma Maheswari to get them as dowry. The second charge had been framed to the effect that on 30.04.1996 about 10.30 p.m Uma Maheswari committed suicide by hanging unable to bear the cruelty caused on her by the appellant (A1) and his mother (A2) and their act would amount to an act of dowry death, punishable under Section 304-B IPC and that the said offence was committed by the appellant (A1) and his mother (A2) in furtherance of the common intention. The third charge was framed to the effect that from January 1994 till the death of Uma Maheswari, the appellant (A1) and his mother (A2) demanded from Uma Maheswari gold jewels, diamond ear studs, nose screw, ring, silver vessels weighing 4 Kgs, household articles worth Rs.35,000/-, 19 items of bronze vessels, cot, almirah, wearing apparels worth Rs.15,000/-, jewels weighing 25 sovereigns, Maruti car and a cash of Rs.50,000/- as dowry and thus they had committed the offence of demanding dowry punishable under Section 4 of the Dowry Prohibition Act r/w Section 34 IPC. 8. The appellant's mother was acquitted of all the three offences. The appellant (A1) also was acquitted of the offences punishable under Section 304-B IPC r/w 34 IPC and Section 4 of the Dowry Prohibition Act r/w Section 34 IPC in respect of which charge Nos.2 and 3 had been framed. He was convicted in respect of charge No.1 alone for the alleged offence punishable under Section 498-A IPC. When two persons were prosecuted in one and the same trial for an offence constituted by their acts committed in furtherance of a common intention, the acquittal of one of them shall have its own impact on the charge as against the other. In this case, though the appellant (A1) and his mother (A2) are alleged to have jointly committed the offence under Section 498-A IPC, after appreciation of evidence, the learned trial judge has chosen to acquit the mother of the appellant (A2) holding that the charge against her was not proved beyond reasonable doubt. Keeping the said fact in mind, the offence for which the appellant (A1) has been convicted, shall be considered. 9. P.W.4 - Dr.K.Rajagopal, his wife Krishnaveni (P.W.5), P.W.9 - Saikrishna, the parents of the deceased Uma Maheswari, namely P.W.11-Sathyanarayanan and P.W.12-Geetha Sathyanarayanan, P.W.13 - V.K.Narayanan @ Thatha, P.W.14 - Komalavalli (the grandmother of deceased Uma Maheswari), the brothers of deceased Uma Maheswari, namely P.W.15 - Senthil and P.W.16 - Sridhar were the witnesses examined on the side of the prosecution to prove the charge against the appellant. Apart from the oral evidence of above said witnesses, Exs.P1 to P43 were also perused in support of the prosecution case. The accused also marked Exs.D1 to D15 as defence documents even though no oral evidence was adduced on the side of the accused persons. Let us now consider the strength of the evidences adduced on the side of the prosecution in respect of charge No.1. 10. P.W.4 - Dr.K.Rajagopal and P.W.5 - Smt.Krishnaveni are husband and wife. They are close relatives of P.W.12-Geetha Sathyanarayanan. Geetha Sathyanarayanan is the maternal uncle's daughter of P.W.5. It is the evidence of the prosecution that P.Ws.4 and 5 were the persons who arranged for the marriage of the deceased with the appellant. They have spoken to the effect that, it was the mother of the appellant, namely A2-Indiraniammal who made all the demands before the marriage and after marriage. Nowhere in their evidence, they have stated that there was any demand made by the appellant (A1). In fact, the trial court even brushed aside their evidence against the mother of the appellant regarding the alleged demand of dowry prior to and subsequent to the date of marriage. That is why the court below has chosen to acquit the mother of the appellant, namely A2, of the offences punishable under Sections 4 of Dowry Prohibition Act and Section 304-B of IPC. No specific instance of cruelty has been cited by the above said witnesses either against the mother of the appellant, namely A2 or against the appellant (A1). No part of the testimonies of P.Ws.4 and 5 is capable of implicating the appellant herein for committing the offence of cruelty punishable under Section 498-A. Therefore, their testimonies are to be set apart as not useful for the prosecution to prove the charge of cruelty punishable under Section 498-A against the appellant (A1). 11. P.W.9 - Saikrishna is a person, who allegedly attended the betrothal function of Uma Maheswari. It is his evidence that during the betrothal ceremony, it was agreed between the parties to the marriage that the parents of deceased Uma Maheswari had to give Uma Maheswari 50 sovereigns of gold jewels and one pair of diamond ear studs, one diamond nose screw and one diamond ring and that at the time of marriage, the parents of Uma Maheswari gave those jewels as agreed to. It is not the evidence of P.Ws.11 and 12, the parents of Uma Maheswari, nor was it the evidence of P.W.15 - Senthil and P.W.16 - Sridhar, the brothers of the deceased Uma Maheswari, that there was a demand at the time of betrothal that the parents would give a pair of diamond ear studs, a diamond nose screw and a diamond ring to Uma Maheswari. It was also not the evidence of P.Ws.4 and 5. However, P.W.9 alone has chosen to state that such a demand was made at the time of betrothal. The same seems to be an improvement made in the light of the list of jewels handed over by the appellant to the parents of deceased Uma Maheswari admitting to be the jewels given to her by her parents as Sreedhana at the time of marriage. The list Ex.P20 includes a diamond ring presented to the bridegroom, namely the appellant at the time of marriage. In order to cover that also, evidence seems to have been adduced through P.W.9 to that effect. 12. It is quite unnatural for a newly wedded woman to demand for setting up a separate residence for herself and her husband breaking away from the parents' family of her husband, that too when her mother-in-law is a widow and an unmarried sister-in-law is also there. But, curiously, the evidence of P.W.9 is to the effect that the Mangal Sutra ceremony was held on the 10th day of the marriage and that on that day itself Uma Maheswari complained that her mother-in-law Indraniammal (A2) insisted of supplying a Maruti car, 25 sovereigns of gold jewels and Rs.50,000/- cash to her for allowing Uma Maheswari to set up a separate residence for her and her husband. It is the evidence of no other witness that such demand was made by the appellant (A1). But, it is the evidence of P.W.9 that when Uma Maheswari made a complaint regarding the above said demand made by her mother-in-law Indraniammal, the appellant kept mum and subsequently on the same day he refused to take food to be pacified and persuaded to take food. Even assuming that there was such a complaint made by Uma Maheswari, it is not clear from the evidence of P.W.9, whether the appellant's refusal to take food was in protest against the non-compliance with the demand or against the baseless allegation made against his mother. Even though, P.W.9 would state that subsequent to the demand for the supply of Maruti car and other things for setting up a separate residence for the couple, it is the fact admitted by the prosecution witnesses examined in this regard that the articles demanded were not given by the parents of the deceased. However, it is admitted that the couple had set up a separate residence for themselves in the first floor portion of the house of Indraniammal (A2). Though P.W.9 would state that on the 10th day of marriage, Mangal Sutra ceremony was held and on that occasion, Uma Maheswari revealed the fact of the demand made by Indraniammal (A2), he was not in a position to say what was the time gap between the date of Mangal Sutra and the date of setting up separate residence for the couple. It is also his admission during cross-examination that he had no personal knowledge as to whether Uma Maheswari was happy or not after she complained about the demand of Maruti car, etc. The evidence of P.W.9 seems to be the testimony of an interested witness, as he has clearly admitted that he is a friend of family of Sathyanarayanan and Geetha Sathyanarayanan (parents of Uma Maheswari). Before ever accepting his evidence, the same must be put to the test of careful scrutiny. 13. It is his evidence that on hearing the news of the death of Uma Maheswari, he (P.W.9) along with Geetha Sathyanarayanan and her husband Sathyanarayanan and yet another Geetha came in a car to Pondicherry and all of them straight away went to Ariankuppam police station. This particular part of the evidence of P.W.9 is quite contra to the evidence of P.Ws.11 and 12. It is the evidence of P.W.11 - Sathyanarayanan that on hearing the news of death of Uma Maheswari, P.W.12 - Geetha Sathyanarayanan, their sons P.W.15 - Senthil and P.W.16 - Sridhar, one Andiappan and P.W.9 - Saikrishna alone went in an Ambassador car to Ariankuppam, whereas P.W.11 - Sathyanarayanan proceeded towards Pondicherry by bus. It is also the evidence P.W.12 that she went in a car to Ariankuppam whereas her husband P.W.11 - Sathyanarayanan went there by bus. The same will greatly impair the demeanour of P.W.9 and also the reliability of his evidence. There is contradiction in the evidence regarding when such a demand for supply of a Maruti car, 25 sovereigns of gold and Rs.50,000/- was made. According to P.W.9's evidence, it was made within 10 days after the marriage and the same was revealed by Uma Maheswari at the time Mangal Sutra ceremony was held on the 10th day of marriage. The marriage of Uma Maheswari with the appellant (A1) took place, according to the evidence, on 25.08.1994. Therefore, the 10th day would have fell on 03.09.1994. So, the demand should have been made before 03.09.1994 as per the testimony of P.W.9. The evidence of P.W.11 in this regard is that there was a demand for payment of Rs.50,000/- and a Maruti car. He has not stated that the mother of the appellant demanded 25 sovereigns of gold jewels after the marriage. At one place, P.W.11 has stated that the mother of the appellant, namely Indiraniammal (A2), demanded a Maruti car and a sum of Rs.50,000/- from the wife of P.W.11 for constructing a house. At another place he has stated that the demand was for giving a scooter to the appellant and a cash of Rs.25,000/- as a condition precedent for allowing the appellant and Uma Maheswari to set up a separate residence for themselves when P.W.12 - Geetha Sathyanarayanan went to the house of Indiraniammal to give Pongal Seer. In this regard, there is a vital contradiction between the evidence of P.Ws.9 and 11. Though P.W.12 - Geetha Sthyanarayanan would say that the mother of the appellant, namely Indiraniammal (A2) demanded a Maruti car, Rs.50,000/- cash and 25 sovereigns gold jewels for setting up a separate residence for the appellant and Uma Maheswari when she had gone to the house of Indiraniammal, she has not given the date on which such a demand was made. She has not even stated whether such a demand was made prior to Mangal Sutra ceremony or subsequent to that. However, she would state that the said demand preceded the Tamil month "Aadi" for which she took her daughter to their house at Chennai. 14. P.W.12 on the other hand would state that on the 10th day of marriage, Mangal Sutra ceremony was held at the instance of Indiraniammal in the house of P.Ws.11 and 12, even though as per custom, the same would be held at in the residence of the husband. A new case has been introduced by P.W.12 in her evidence to the effect that on the date of Mangal Sutra ceremony itself, Uma Maheswari was taken to Pondicherry and before leaving the house of her parents, Uma Maheswari confided with P.W.12 that a pair jimikies and ear studs of Uma Maheswari had been sold by Indiraniammal and with the help of the funds raised by the sale of the said jewels, she had fitted an ever silver sink in her house and that Indiraniammal wanted Uma Maheswari to get a sum of Rs.4,000/- for getting the jimiki of Uma Maheswari. The said testimony of P.W.12 does not get corroboration from any other witness. P.W.12 has gone to the extent of stating that she along with her husband had made several visits to the residence of Indiraniammal at Ariankuppam and at times, they peeped through the gap between the doors at the outer entrance of the house at 4.30 a.m and saw Indiraniammal, Uma Maheswari and the appellant sleeping in the hall in the above said order. She had stated so to show that Indiraniammal had not allowed privacy for the newly married couple. First of all, it is doubtful whether there was any light to see through the gap in the outer doors of the house. Secondly, there is no evidence as to whether there was any light. Thirdly, the said act of peeping through the gap between the doors shall be an affront against privacy and no decent person would have ventured to do it. Fourthly, the said version is not supported by P.W.11. The same will show that P.W.12 is capable of going to any extent to trade charges against the appellant and his mother because Uma Maheswari is no more. 15. It is the admitted case of the prosecution that the marriage of Uma Maheswari with the appellant took place on 25.08.1994. It was in the month of Avani. Therefore, the next Aadi came after eleven months. According to the evidence of P.W.12, Uma Maheswari had been taken to her parental house for the first Aadi after marriage, that means eleven months after marriage. It is her evidence that at that point of time, in the presence of the appellant and P.W.9 - Saikrishna, Uma Maheswari made a complaint that her mother-in-law Indiraniammal demanded a Maruti car, cash and jewels. According to the evidence of P.W.9, it was on the 10th day after marriage, namely 3rd September 1994. It was in the month of Avani, that is within a month from the date of marriage, Uma Maheswari made such a complaint, according to the testimony of P.W.9, whereas the very same occurrence is claimed to have taken place after eleven months from the date of marriage according to the evidence of P.W.12. The same happened to be the evidence of P.W.15 - Senthil and P.W.16 - Sridhar. P.W.16 would say that the appellant and his mother demanded a Maruti car, 25 sovereigns of jewels and Rs.50,000/- cash as a condition for setting up a separate residence for them. But, P.W.15 would say that the same was demanded for allowing Uma Maheswari to do her advocate job in Pondicherry. The said vital contradiction has not been taken into account by the trial court while deciding the question of alleged cruelty on the part of the appellant herein. The culmination of the unreliability of P.W.12's evidence is found in her statement that she was not aware of the fact whether her daughter Uma Maheswari and her husband, namely the appellant herein set up a separate residence for themselves in the first floor portion of the house of Indiraniammal and lived there separately. She would simply state that she heard about the same. Such is the calibre of P.W.12. In addition to that, after admitting Ex.D1 to be the letter written to her by her daughter Uma Maheswari, she went back from the said admission and deposed that she was not able to say with certainty as to whether Ex.D1 was the letter written to her by her daughter Uma Maheswari. When she was confronted with other letters of Uma Maheswari, she simply evaded straight answers by saying that she had lost familiarity with the signature of her daughter due to passage of time. 16. P.W.14 is none other than the mother of P.W.12. She has simply tried to support P.W.12 regarding her evidence that they peeped through the gap in the outer door of the house of Indiraniammal and ascertained that Indiraniammal was not allowing privacy to Uma Maheswari and her husband, namely the appellant herein. It must be noticed that P.W.12 hereself has not stated that P.W.14 also had accompanied her when she peeped through the gap in the outer door of Indiraniammal's house. It was her evidence that on several occasions she and her husband went to Ariankuppam on such occasions she peeped through the gap between the outer doors. Therefore no importance can be attached to the evidence of P.W.14. 17. Even P.W.12 has not stated anything implicating the appellant for causing cruelty to Uma Maheswari. The entire evidence of P.W.12 is to the effect that it was Indiraniammal who made the demand and denied privacy to Uma Maheswari and her husband. At one point of time, P.W.12 herself has admitted that the demand made by Indiraniammal for jewels and other things was made without the knowledge of the appellant and that Indiraniammal herself instructed P.W.12 to see that the same did not get into the knowledge of the appellant. However, P.W.12 would also state, at another place in her evidence, that the appellant expressed his displeasure with the non-compliance with the demand made by his mother for Marti car, jewels and cash. The evidence of P.W.12, besides being an improved and embellished version due to deliberation, contains such an inbuilt contradiction. Besides stating that she was not able to identify the signature of Uma Maheswari, P.W.12 has stated in her evidence that Uma Maheswari wrote 2 to 3 letters to her but she destroyed all those letters. But, she was not able to say whether the letters were destroyed before she was examined by the CBI or subsequent to such examination. P.W.15 does not say that the appellant insisted upon compliance with the alleged demand made by his mother. However, P.W.16 would say that the appellant, who came to their house after Aadi month, was often picking up quarrel with his parents (parents of Uma Maheswari) asking when they were going to give the things demanded by Indiraniammal and proclaimed that if they were not given, Uma Maheswari could not live peacefully with him. It should be noticed that almost majority of the prosecution witnesses have pointed out their index fingers against Indiraniammal (A2), the mother of the appellant, to have demanded a Maruti car, jewels and cash and ill-treated Uma Maheswari when the said demand was not met with. However, except P.W.16, no other witness has come forward with an unequivocal statement that the appellant (A1) wanted compliance with the demand made by his mother and proclaimed that in case of non-compliance, Uma Maheswari could not live peacefully with him. It is the evidence of none of the witnesses that the appellant caused any direct ill-treatment to his wife Uma Maheswari. On the other hand, there is evidence through P.Ws.11, 12 and 14 to the effect that Uma Maheswari was not provided with proper food and she was treated by Indiraniammal like a servant. P.Ws.12 and 14 have gone to the extent of stating that Uma Maheswari was allowed to wear only the worn-out sarees and that Indiraniammal, after keeping the new sarees and jewels of Uma Maheswari in a bureau, locked it and kept the key with her. In the light of the documents produced on the side of the accused, the said evidence turns out to be unreliable. There are a number of letters produced as Exs.D1 to D15. Ex.D1 is an inland letter written by the deceased to the appellant while she was in Chennai. Ex.D2 is a letter written by P.W.11-Sathyanarayanan to the appellant and his wife Uma Maheswari. Ex.D4 is a pocket note book Uma Maheswari. Ex.D5 is the document written by the deceased to the appellant to which also a letter written by V.K.Narayanan has been annexed. Ex.D6 is another letter written by the deceased to her husband. Ex.D8 is the envelope under which a letter was sent by the appellant to his wife Uma Maheswari. Ex.D9 is a letter dated 25.03.1996 written by P.W.16-Sridhar to deceased Uma Maheswari. Ex.D10 is a letter written by Uma Maheswari to the appellant on 13.11.1995. Ex.D11 is another letter written by Uma Maheswari to the appellant on 27.11.1995. Ex.D12 is another letter written by the deceased to the appellant. Ex.D13 is a letter written by P.W.12 to her daughter Uma Maheswari on 17.11.1994. Ex.D14 is a note left by the deceased to her husband when she had to go to the advocate's office with her mother-in-law on receipt of a phone call without informing her husband. Ex.D15 is a letter written by Uma Maheswari to V.K.Narayanan-P.W.13. In none of these letters, there is any complaint against the appellant that she was treated with cruelty by him. In fact all these letters will go to show that the relationship between Uma Maheswari and her husband was so cordial. Neither she nor her husband did have any grievance or ill-will against the other. In fact in many of the letters, she had asked her husband to convey her regards to her mother-in-law and sister-in-law. In almost all the letters written to her husband, she had expressed her love towards her husband by stating that she was sending her kisses. Even the letters written by P.W.12 and P.W.16 reveal that there was no problem between the couple and on the other hand, the said documents would show that P.W.12, the mother of the deceased was in constant touch with P.W.13 - V.K.Narayanan, a devotee of Sai Babha of Puttaparthi and she along with her daughter Uma Maheswari had become the devotees of Sai Babha of Puttaparthi and paid several visits to get the blessings of Babha. The letters produced on the side of the prosecution as Ex.P16 to P18 allegedly written by P.W.13 - V.K.Narayanan and the letters produced on the side of the accused persons clearly reveal the fact that the accused did not show keen interest in the worship of Sai Babha and that the deceased had got a grievance about it and that she wished her husband also became a devotee of Sai Babha. In addition to that the deceased had a grievance over her failure to conceive a child. In fact, there is not even a single letter written by the deceased either to her parents or to anybody else trading charges of ill-treatment and cruelty on the part of her husband, the appellant. On the other hand, especially in Ex.D15 she had expressed her state of mind over her not giving birth to a child. In the same letter she had asked P.W.13 - V.K.Narayanan not to discuss anything with her mother stating that whatever they (meaning herself and her husband) did with good intention, was found fault with and that moreover her mother (P.W.12) had started teasing her in-laws and the people of her husband's family. For better appreciation, the particular part of the letter is extracted in the very same language. "eP';fSk; kk;kpaplk; vd;id gw;wp vija[k; Discuss bra;antz;lhk;/ Please eh';fs; ey;yJ bra;a mJ jtwhfnt fw;gpf;fg;gLfpwJ/ Moreover she has started teasing about my in laws house people." 18. In this background, yet another allegation sought to be made by P.Ws.11, 12 and 13 become more important. It is the evidence of P.W.11 that the appellant was impotent and he was acting according to the dictates of his mother. P.W.13 has stated in his evidence that the deceased Uma Maheswari had not enjoyed the pleasure of first night, as her husband was found with deficient potentiality and that such a revelation was made to him by her on the second day after marriage. It is highly improbable for a bride to have confided with a man within two days after marriage that she was not satisfied in the first night as her husband was lacking in potentiality. It is quite normal for such a lady to reveal the fact to the female members of the family rather than a male. The same will go to show that the witnesses are highly interested and they are prepared to go to any extent to see that the image of the appellant was tarnished and he along with his mother was convicted. 19. Mr.Shanmuga Sundaram, Superintendent of Police (South), Pondicherry, who has deposed as P.W.18 conducted investigation of the case, examined the witnesses and submitted a final report alleging commission of offences by the appellant, his mother Indiraniammal and the appellant's sister Jayanthi, punishable under Sections 304-B r/w 34 IPC or in the alternative offences punishable under Section 498-A IPC r/w 34 IPC, 306 IPC r/w 34 IPC and Section 4 of Dowry Prohibition Act r/w Section 34 IPC. The said charge-sheet was filed on 25.11.1997. However, P.W.12, not satisfied with the same, obtained an order from this court for CBI investigation. Hence the case was transferred to the file of CBI, re-registered as RC No.2/S/99/CBI/SCB and investigated by P.W.21, which resulted in the submission of a final report alleging commission of offences punishable under Sections 304-B, 498-A IPC r/w 34 IPC and Section 4 of Dowry Prohibition Act r/w 34 IPC on the part of the appellant herein (A1) and his mother Indiraniammal (A2). A consideration of the evidence will show that a stage-by-stage improvement was made by the interested witnesses to implicate the appellant, his mother and also his sister to show that Uma Maheswari could not have committed suicide and that she could have been done to death by the appellant, his mother and his sister. But such an attempt ended in failure as there is clear evidence pointing out the fact that the deceased died of asphyxia due to hanging and that she committed suicide by hanging inside the room after bolting the door from inside. An attempt was also made to show that the deceased would not have reached the hook meant for suspending the fan to tie the rope and that the death could not be a suicide as her feet were found touching the floor. But the photographs taken show the availability of a table in the room which would have been used by the deceased to reach the point of suspension. In addition to that the expert has given opinion under Ex.P40 to the effect that it was difficult to assess from the photographs whether the feet of the deceased were touching the ground or away from the ground. However, the expert added that death could occur with the feet of the victim touching the floor, which position shall be called partial hanging, and that the mode of the death of Uma Maheswari might be suicide. In fact, the court below has arrived at a conclusion that the death of Uma Maheswari was suicidal. However, since the court below came to the conclusion that the allegation of dowry demand and cruelty demanding dowry soon prior to the death was not proved beyond reasonable doubt, it came to the conclusion that the appellant was also not guilty of the offences punishable under Sections 4 of the Dowry Prohibition Act and Section 304-B IPC while acquitting Indiraniammal, the mother of the appellant, of all the offences with which she stood charged. 20. The case was originally registered based on the complaint of P.W.1 marked as Ex.P1. Subsequently, the case was altered based on the statement of witnesses made before the Executive Magistrate at the time of inquest. The same is evident from Ex.P3 alteration report and the evidence of P.W.17. However, one more document has been introduced in the evidence of prosecution as Ex.P19. It has been marked as a letter addressed to the Sub-Inspector of Police, Ariankuppam Police Station dated 01.05.1996. The concerned Inspector of Police has stated that he did not receive any complaint from Geetha Sathyanarayanan (P.W.12). It is the evidence of P.W.2 that she went to the police station in person and gave the complaint at 3.00 p.m on 01.05.1996. Her evidence is to the effect that she alone preferred the complaint. On the other hand, it is obvious from Ex.P19 that the same was signed not only by P.W.12 - Geetha Sathyanarayanan but also by her son, namely P.W.15 - Senthil. P.W.15 does not speak about his lodging the complaint along with his mother under Ex.P19. Therefore, the origin of Ex.P19 is also doubtful. As pointed out by the learned counsel for the appellant, the same should also be taken as an attempt on the part of P.W.12 to have the investigation of the case transferred from local police to CBI. In fact a petition was filed before the High Court in Crl.O.P.No.19163 of 1998 and such an order of transfer of investigation was also obtained. 21. So far as the offence under Section 498-A IPC is concerned, there are two explanations for the term cruelty occurring in the main clause made punishable as an offence under the section. They are 1) cruelty for any reason and 2) harassment with a view to get property or valuable security or on account of failure to meet such demand. For better appreciation, Section 498-A of Indian Penal Code is extracted hereunder. " 498-A. Husband or relative of husband of a woman subjecting her to cruelty. Whoever, being the husband or the relative of the husband of a woman, subjects such woman to cruelty shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine. Explanation. For the purpose of this section, "cruelty" means (a) any willful conduct which is of such a nature as is likely to drive the woman to commit suicide or to cause grave injury or danger to life, limb or health (whether mental or physical) of the woman; or (b) harassment of the woman where such harassment is with a view to coercing her or any person related to her to meet any unlawful demand for any property or valuable security or is on account of failure by her or any person related to her to meet such demand." It shall be sufficient to conclude that explanation (b) is not attracted, as the court below has held that the alleged demand of dowry either before or after the marriage was not proved and held both the accused not guilty of the offences punishable under Sections 304-B IPC and Section 4 of Dowry Prohibition Act. The same has not been challenged by way of appeal or revision. Therefore, the application of explanation (b) has to be ruled out. What remains to be considered is the application of explanation (a). According to explanation (a), to be a punishable offence, the cruelty must be of such nature as is likely to drive the woman to commit suicide or to cause grave injury or danger to life, limb or health (whether mental or physical) of the woman. 22. There is lack of evidence to show that the conduct of the appellant was of such a nature as it was likely to drive his wife to commit suicide. None of the witnesses examined on the side of the prosecution has deposed to the effect that the act on the part of the appellant was of such a nature as it was likely to cause grave injury or danger to the life or limb of his wife. There is also lack of evidence to show that the act on the part of the appellant was capable of causing injury to the health (mental or physical) of the deceased Uma Maheswari. There is no evidence to show that she suffered injury to her health (physical or mental) for which she had to take treatment. Of course, it is true that the evidences show the death of Uma Maheswari to be suicidal. But the mere fact that she committed suicide shall not be enough to convict the appellant for an offence under Section 498-A IPC unless the nexus between the suicide and the act of the appellant is established. At least it should have been proved that there was an act of cruelty on the part of the appellant and that it was likely to drive the deceased to commit suicide. 23. In this case, there is want of evidence to prove such an act of cruelty on the part of the appellant. When many witnesses for the prosecution are available for implicating the mother of the appellant, namely Indiraniammal for making demands and causing cruelty, still she was acquitted of all the offences with which she stood charged. Compared with the evidence available against Indiraniammal (A2), the evidence against the appellant (A1) is negligible. Only two witnesses have deposed to the effect that he expressed his displeasure over the non-fulfillment of the demands made by his mother. None of the witnesses gave evidence in clear terms that the appellant treated Uma Maheswari with cruelty. The specific acts of cruelty have not been spoken to by the witnesses. Under such circumstances, the court below seems to have chosen to convict the appellant herein (A1) for the offence under Section 498-A IPC, as it was not prepared to pronounce a judgment acquitting both the accused persons of all the charges framed against them. The very approach made by the court below will show that it searched for some points for convicting at least one of the accused persons under one of the charges, as it was either afraid of or not prepared for acquitting both the accused in respect of all the charges. The reasons assigned by the court below are also not sound. 24. The learned trial judge simply relied on the contents found in documents produced on the side of the accused and marked as Exs.D1, D7, D9, D11, D12 and D15, to arrive at a conclusion that the appellant (A1), by his conduct instilled a sense of frustration and dejection in the mind of the deceased Uma Maheswari. Ex.D1 is a letter written by Uma Maheswari to the appellant while she was with her mother. It shows the expectation of a wife from the husband that he should talk to her over phone and write letters to her. The mere fact that he had not written any letter or spoken to her over phone while she was in her mother's house alone shall not be enough to come to the conclusion that the same was done deliberately to make it an act amounting to mental cruelty. A reading of various communications between the husband and wife as revealed by the defence documents, will show that there was no rift in the relationship between the husband and wife till the end, as the deceased used to write letters conveying her wishes and kisses to her husband. Ex.D7 is an inland letter written by the appellant to his wife Uma Maheswari on 02.08.1995 when she was in her mother's house. The contents of the letter would show that he did not prevent her going to Puttaparthi as she wished and that he informed her of the preparations he had made for the exhibition. He had also asked her to bring her law books and other notes. Besides asking her to convey his regards to the parents, grandmother and brothers and frients of Uma Maheswari, he seems to have given an advice to her to get rid of evil thoughts and not to acquire evil habits from others. The exact wordings are extracted hereunder:- "Please be calm and try to have good thoughts and doing. Don't acquire evil thinkings and habits from others that may ruins us. Be good in your thoughts and doings. TRUTH ALWAYS WINS." The said advice cannot be construed to have the capability of instilling a sense of frustration or dejection. In fact within few days from the date of receipt of such letter, Uma Maheswari wrote a letter from Puttaparthi which was dated 07.08.1995. In the said letter, she conveyed her feeling of excitement after having the darshan of Sai Babha and meeting V.K.Narayanan - P.W.13 called Thatha. The following sentences are also found in the said letter:- "Longing to see you chumpy and charming. With love and kisses." Nowhere in the letter she had expressed any displeasure over the advice tendered by the appellant in Ex.D7. 25. Ex.D9 is a letter dated 25.03.1996 written by P.W.16-Sridhar to his sister, namely the deceased Uma Maheswari. In the said letter he had informed Uma Maheswari that her mother was angry with her. The reason was not found in the letter. However, he had informed that his mother was taking treatment for blood pressure and spondylitis. When the said letter is considered in the light of Ex.D15, it will show that the deceased Uma Maheswari was not happy with the attitude of her mother and that is why P.W.16 had chosen to write such a letter to Uma Maheswari informing her that their mother was angry with her. 26. Ex.D15 is a letter written by Uma Maheswari to P.W.13 - V.K.Narayanan. Following excerpts from the letter are reproduced:- " mtUk; ehDk; 18/09/95 Kjy; 18/10/95 Madras-rpy; j';fpapUe;njhk;/ mth; Computer Course bra;jhh;/ eh';fs; m';F j';fpapUe;jnghJ kk;kp vd; kdnehf ele;J bfhz;lhh;/ (khkpahUf;F nky; brhy mk;g[) ehDk; mij bghWj;Jf;bfhs;sKoahky; rw;W Harsh-Mfnt ele;J tpl;nld;/ ,g;nghJ tUe;Jfpnwd;/" " v';fSf;F ,d;Dk; FHe;ijtuk; juhjJ vd; kdJf;F rw;W Rikahf cs;sJ/ Rthkpapd; fUizfz; vg;nghJ v';fs; kPJ gLnkh/ Rthkpaplk; jhd; tuntz;L';fs;/" " vd;dplk; cs;s SPIRIT & THE MIND By Samuel H. Sanweiss Book-if jhdhfnt vLj;J gof;f Muk;gpj;Js;shh;/ tpiutpnyna Rthkp mUshy; mth; ghgh gf;fk; jpUk;gpdhy; kpft[k; Mde;jkilntd;/ " "eP';fSk; kk;kpaplk; vd;id gw;wp vija[k; Discuss bra;antz;lhk;/ Please eh';fs; ey;yJ bra;a mJ jtwhfnt fw;gpf;fg;gLfpwJ/ Moreover she has started teasing about my in laws house people." The contents of the said letter will clearly show that while the appellant and Uma Maheswari were in Chennai, there was a scuffle between Uma Maheswari and her mother (P.W.12) as P.W.12 spoke ill of the family members of the appellant. It is quite clear that only the activities and attitude of mother of Uma Maheswari caused misery in the mind of Uma Maheswari. The said revelation made by Uma Maheswari to P.W.13 could be the reason for P.W.12 showing anger on Uma Maheswari. 27. Ex.D11 is a letter written by Uma Maheswari to the appellant on 26.11.1995. In the said letter, after giving her husband instructions to eat well, take sufficient rest and take oil bath, she had added the following, "forget the past and effortfully try. Success is assured when sincerity is there." The same cannot be taken as the expression of any displeasure over the act of cruelty or harassment on the part of the appellant. It seems there was a failure in the attempt made by the appellant either in his profession or in his studies, which prompted Uma Maheswari to tender such an advice. So, the same cannot provide any incriminatory material against the appellant. 28. Ex.D12 is another letter written by Uma Maheswari to her husband, namely the appellant. In that letter she revealed the fact that the appellant was hesitant to visit Chennai and hence she asked him to visit at least Puttaparthi. The cumulative effect of the expression of the wishes of Uma Maheswari in those letters will show that the appellant did not show keen devotion to Sai Babha whereas the deceased Uma Maheswari besides being a devotee of Sai Babha, wanted her husband also to become a devotee of Sai Babha. The lack of devotion to Sai Babha shown by the appellant, cannot be said to be an act of cruelty contemplated under Section 498-A IPC. Not only Uma Maheswari but also her mother had shown keen interest in Sai Babha of Puttaparthi and they made frequent visits either to Puttaparthi or to Bangalore to have the darshan of Sai Babha. It happened to be Uma Maheswari's longing that her husband should also become a devotee of Sai Babha. 29. When the fact remains thus, the court below has assigned its own views, which is quite contra to what could be inferred from the evidence, that the conduct of the appellant had driven the deceased Uma Maheswari to find solace with Sai Babha of Puttaparthi. Such a finding is totally untenable. The court below has also cited an observation made by Justice A.Raman in his Lordship's order dated 12.05.1999 made in Crl.O.P.No.19163 of 1998, before recording its conclusion that the appellant herein was guilty of the offence of cruelty on a married woman punishable under Section 498-A IPC. What was the purpose sought to be served by extracting the said observation, is not clear. There is utter confusion in the reasoning of the court below which reveals the fact that the court below some how or other, wanted to convict the appellant for an offence under Section 498-A IPC at least by assigning one or the other reason. The above said observation was made by Justice A.Raman in order to uphold the prayer made in the petition seeking transfer of investigation from the local police to CBI. The mother of the deceased had expressed suspicion over the nature of death of Uma Maheswari. She had stated that Uma Maheswari was not a coward or fickle minded to commit suicide and that she could not have committed suicide. In the information furnished by the appellant based on which the case was originally registered by the police, he had stated that he found the room locked from inside when he returned home and hence he went for watching TV and only after sometime, he could found that the deceased was hanging inside the room. The said situation was commented upon by Hon'ble Justice A.Raman to express suspicion in the conduct of the appellant in support of his conclusion that the investigation of the case should be entrusted to CBI. The court below has arrived at a definite conclusion that the death of Uma Maheswari was suicidal. After having arrived at such a conclusion, the court below has inappropriately relied on the above said observation to support his conclusion that the appellant committed the offence of cruelty punishable under Section 498-A IPC. 30. For all the reasons stated above, this court comes to the conclusion that the conviction of the appellant for an offence punishable under Section 498-A IPC cannot be sustained in law as it is against the preponderance of evidence, beisdes the failure to prove beyond reasonable doubt. The finding of the court below holding the appellant guilty of the offence punishable under Section 498-A is defective, infirm and liable to be set aside by this court in exercise of its appellate power. 31. In the result, this appeal is allowed and the judgment of the trial court convicting the appellant/A1 for an offence punishable under Section 498-A and the order of sentence imposed are set aside. The appellant/A1 is acquitted of all the offences with which he stood charged and set at liberty. The bail bond executed by him shall stand cancelled. Fine amount already paid should be refunded. 30.11.2009 asr Index : Yes Internet : Yes To 1. The III Additional Sessions Judge Pondicherry, 2. The Inspector of Police C.B.I., S.C.B., Chennai 3. The Public Prosecutor High Court Madras-600 104 P.R.SHIVAKUMAR, J.
[asr] PRE-DELIVERY JUDGMENT in Crl.A.No.1145/2002 Dated : 30.11.2009