Allahabad High Court
Virendra Kumar Son Of Jai Narain And Jai ... vs State Of U.P. on 30 September, 2005
Equivalent citations: I(2006)DMC226
Author: Amar Saran
Bench: Imtiyaz Murtaza, Amar Saran
JUDGMENT Amar Saran, J.
1. This criminal appeal arose from the judgement and order dated 10.2.1984 passed by II Additional District and Sessions Judge, Kanpur in S.T. No, 149 of 1983 convicting the appellants Virendra Kumar and Jal Narain to undergo imprisonment for life under Section 302 IPC.
2. As the appellant Jal Narain died on 19.11.1989 and a report dated 13.1.05 to that effect was received from the Chief Judicial Magistrate, Kanpur Dehat, hence the appeal against the appellant Jal Narain abates and only the appeal of Virendra Kumar survives.
3. We have heard Shri G.S. Chaturvedi, learned Senior Counsel for the appellant, Shri M.P. Mishra, learned counsel for the complainant and learned Additional Government Advocate.
4. Briefly, the prosecution case was that the informant Sheo Karan's niece Smt. Pushpa was married to the appellant Virendra Kumar, son of Jal Narain in village Chirli, police station Ghatampur. Immediately after the marriage Virendra Kumar, his brother Suresh Kumar used to humiliate Smt. Pushpa and her other family members for bringing inadequate dowry and for being of a dark complexion. They even publicly abused the informant in village" Chirli and threatened to end their relations with Smt. Pushpa. This public humiliation was witnessed by Sahdev Singh and Prahlad Singh, residents of Rajepur and Suresh, Bhanu Pratap Dixit and many others of village Chirli. About one and a half month prior 'o the fateful event Anil Kumar brought Smt. Pushpa to her Sasural in village Chirli. On 7.10.1982 at about 7 A.M. on information being sent by Bhanu Pratap Dixit, the informant Sheo Karan reached village Chirli where he found the dead body of Smt. Pushpa. Four fingers of her right hand were burnt and on her hands and legs there were some marks of injuries. There was also a deep mark of hanging on the neck which showed that Smt. Pushpa had been beaten and thereafter done to death. Although the appellant Virendra Kumar was present in the village, however, from the morning of the fateful day (7.10.1982) he was absent, hence it was inferred by the informant that appellant in conspiracy with his elder brother Suresh had murdered Smt. Pushpa after taking help of some accomplice. The report to this effect was lodged by Sheo Karan Shukla on 7.10.1982 at police out post Sarh, police station Ghatampur, district Kanpur (Ext:. Ka 1).
5. However, prior to this report, on 7.10.1982 at about 10 A.M. the co-appellant Jal Narain gave an information (Ext. Ka 4) at the police Chauki Sarh of police station Ghatampur that in the night intervening 6/7/10.1982, the deceased Smt. Pusnpa placed her Dhoti in an iron ring on the roof and thereafter she tied her own neck with the same and committed suicide and her body was still hanging from the ring on that roof with the Sari. On this information, the first investigating officer SI Ajab Singh, P.W. 8 reached the house of the co-appellant Jal Narain. He found the dead body hanging from a ring in the "Dhanni" in the western Verandah by means of a Dhoti, which was tied on the neck. The body was taken down and inquest was performed on it by SI Ajab Singh. The inquest, Challan Lash, photo nash and letter for post mortem were prepared, which are Ext. Ka 5 to Ka 8. The opinions of the inquest witnesses were taken and also the body was sealed, which was sent along with the concerned papers for post mortem through Constables Kailash Chandra and Radhey Shyam. The injuries on the dead body were indicated in the inquest. The place where the body was found hanging was inspected by SI Ajab Singh, P.W. 8, who also prepared site plan Ext. Ka 9 in his writing. He recorded the statement of Jal Singh and his wife. As it had become late, the investigating officer returned to the police station. Thereafter the investigation was conducted by SSI Jogendra Singh, P.W. 9. As Smt. Pushpa had tied the knot with the Dhoti that she was wearing, hence it was not taken into possession, but it was sent along with the body of the deceased for post mortem.
6. P.W. 6, Dr. A.K. Gupta, Medical Officer, ESI Dispensary Kanpur conducted post mortem on the body of Smt. Pushpa on 8.10.82 at 12.45 pm at the E.S.I. Dispensary in Kanpur.
7. SI Jogendra Singh P.W. 9 was handed over the investigation of this case by order of the Superintendent of Police, Kanpur Dehat dated 11.10.1982. on an application by Sheo Karan of the same date, and he commenced the investigation on 15.10.1982. After that the accused were researched, but they could not be arrested. Also as the witnesses were absent on that date, their statements could not be recorded and the police of Chauki Sarh was directed to produce the witnesses at the police station on their arrival. On 3.11.19 2 SI Jogendra Singh recorded the statements of Sheo Karan, Sahdeo, Deshraj Singh and Bhagwan Deen at the police station under Section 161 Cr.P.C. On 24.11.1982 he recorded the statement of Prahlad and others. As he could not find the accused in spite of search, hence he obtained order under Sections 82/83 Cr.P.C. for attachment of their property on 27.11.1982. On 17.12.1982 appellant Virendra Kumar surrendered in Court. After completion of investigation, S.I. Jogendra Singh submitted the charge sheet Ext. Ka. 16 in his hand writing.
8. The charge was framed on 19.6.1983 against "he appellant Virendra Kumar and deceased appellant Jal Narain under Section 302 IPC for committing the murder of Smt. Pushpa in the intervening night of 6/7.10.1982 in their house in village Chirli. The charge under Section 201- IPC was also framed against deceased Jal Narain for giving false information vide GD No. 7 to the effect that Smt. Pushpa had committed suicide in order to screen himself from legal punishment. The appellant pleaded not guilty to the charge and claimed to be tried.
9. This is a case of circumstantial evidence. Nine witnesses have been examined by the prosecution. P.W. 1 Bhagwan Deen, P.W. 2 informant Sheo Karan Shukla, P.W. 3 Sahdev Singh, P.W. 4 Bhanu Pratap are the witnesses of fact, with regard to the incident. P.W. 5, Prahlad Singh was the Pradhan of the village Rajepur before whom an extra Judicial confession is said to have been made by the deceased appellant Jal Narain. P.W. 6, Dr. A.K. Gupta, who conducted the post mortem examination of detailed hereinabove. P.W. 7 Head Constable Indra Pal Singh-was examined to prove the report lodged by co-appellant Jal Narain at 10 A.M. on 7.10.1982 vide GD No. 1, which is Ext. Ka 4. P.W. 8, SI Ajab Singh, who was the first investigating officer, who initially investigated the case as described above before it was handed over to the second investigating officer P.W. 9 SI Jogendra Singh, who submitted charge sheet. The steps taken for investigation by these two witnesses have been described above.
10. P.W. 1 Bhagwan Deen deposed that his house is near the house of Jal Narain Tewari and that Virendra alias Santosh and his wife used to reside with Jal Narain. Virendra Kumar used to beat his wife. At about 12 midnight he was on his roof when he heard the cries of Smt. Pushpa being beaten. Thereupon he went to their house and Virendra alias Santosh is said to have told him that this was their internal matter and that he should do his own work. At that time Jal Narain, and his wife and daughter-in-law were present. The next morning Jal Narain came and told him that his daughter-in-law had died. He should take care and that he should forgive his son for the remarks that he had made.
11. P.W. 2 Sheo Karan Shukla is the informant of this case. He stated that Smt. Pushpa was his niece (Bhatiji). She was married to Virendra Kumar. Jal Narain was the father of Virendra Kumar. After the marriage there was some dispute over inadequate dowry and that the girl was not fair. After her marriage Smt. Pushpa had gone to her maternal home on 2 or 3 occasions. She told him that she had been humiliated and harassed by her mother-in-law, father-in-law, husband and 'Jeth' Suresh Kumar. Thereafter informant (Sheo Karan Shukla') and other family members went to the house of the accused, whereupon they behaved in an objectionable and humiliating manner with him and other family members. The marriage was performed in February, 1981. On the date of incident, 11 months prior to his deposition in court, he learnt at 7 A.M from Bhanu Pratap that his niece had been murdered. On this information, informant and others reached the house of the accused. They reached there at about 12 noon. They found the police present there and the body of the deceased was lying outside the house. The police personnel were looking at the dead body. Sheo Karan Shukla (informant) also saw the dead body. He noticed injuries on the legs, neck and chin of the dead body. There he learnt that Virendra Kumar, his father and mother had committed the murder of his niece. He prepared and scribed an application for the Daroga at the spot and he even handed over a letter written by Suresh giving threats for receiving less dowry, which was marked as Ex. Ka 2. As the police took no action against the accused on his report because Virendra Kumar and his brother Suresh were police constables, hence he gave an application to the SSP on 11.10.1982, which was signed by him.
12. P.W. 3, Sahdeo Singh deposed that "his house was 100 yards away from the house of Jal Narain. On the fateful day at about 7 A.M. there was some talk that Jal Narain's daughter-in-law had died. He went to his house where he found Jal Narain and Virendra Kumar alias Santosh present. On enquiry Jal Narain told him that his daughter-in-law had eaten something, then both of them went inside. Thereupon, he also entered the house. Other ladies of Jal Narain's house were present. The body was lying on the floor. Later he learnt that the body was shown hanging to the police, hence he suspected that Smt. Pushpa had been murdered. He narrated this fact to Sheo Karan Shukla, the informant and the same information was conveyed to Daroga Ji of police station Ghatampur.
13. P.W. 4, Bhanu Pratap stated that about 11 months before his deposition in court, he heard the sound of crying and beating from Virendra Kumar and Jal Narain's house. Thereupon he went to their house where he learnt that Virendra Kumar's wife was crying and it seemed that she had been beaten. He told Virendra Kumar and his father that it is not proper to beat Virendra Kumar's wife so late in the night. The mother of the accused was also present. At this, Virendra Kumar replied that this was a matter concerning his wife and he should go home. Right from the time of their marriage the relations of Smt. Pushpa and Virendra Kumar were strained. He did not know what was the conduct of Virendra Kumar and his other family members with Smt. Pushpa. In the house of accused there was often a quarrel between the women. On the next morning he learnt that Smt. Pushpa had died. He was sure that she had died as a result of beating, hence he sent information to her maternal home through Santosh.
14. P.W. 5, Prahlad Singh deposed that he was Pradhan of village Rajepur. Village Chirli was one mile from village Rajepur. He, knew Jal Narain, who came to him about ten and a half or eleven months prior to his deposition in court, Jal Narain had stated that he, his wife and his son Virendra Kumar had murdered Smt. Pushpa and the relations of Smt. Pushpa had -got the case transferred from out post Sarh to police station Ghatampur where he had no influence on the police. If Prahlad Singh would represent to the police of police station Ghatampur on his behalf, then they would be saved. Smt. Pushpa was the wife of Virendra Kumar and that she was not beautiful and she did not bring dowry according to their desires, hence Virendra Kumar had quarreled with Pushpa. On the date of incident Virendra Kumar had beaten Pushpa and when her condition deteriorated, all the accused persons had hanged the deceased.
15. The appellant Virendra Kumar alias Santosh admitted in his statement under Section 313 Cr.P.C. that Smt. Pushpa was his wife and that she (Smt. Pushpa), Jal Narain and Virendra lived in the same house. He, however, denied that he used to beat her and also denied that the witnesses Bhagwan Deen arrived at his house at 12 O' clock on the fateful night when he was giving a beating to Smt. Pushpa and that Bhagwan Deen had implicated the appellant on account of previous enmity. He denied the extra judicial confession of Jal Narain before Bhagwan Deen. He also denied that he had raised an issue about inadequate dowry having been brought by Smt. Pushpa or that she was not of fair complexion. He had married Pushpa after seeing her. He denied having humiliated the maternal relations of Pushpa or Pushpa herself. He claimed that on the information sent by the accused, Sheo Karan Shukla arrived at the house. He stated that the letter Ext. Ka 2, which was written by Suresh Kumar was in connection with the return of 'Bali' (ear rings) and it was not concerned with any dowry demand. He admitted that he and Suresh were constables in the police department. He claimed that a false case has been lodged on the application in collusion with the doctor. He denied that Sahdeo had come to his door when he had given a false information that Pushpa had eaten something. He denied that Bhanu Pratap arrived at his house when beating was being given to Pushpa and that Bhanu Pratap told them not to beat her and that he had said that it was his personal matter and that Bhanu Pratap should go home. The appellant Virendra Kumar stated that he had been falsely implicated because of cases with Bhanu Pratap. He denied that his relations with Smt. Pushpa were strained. He also denied that information was sent by Bhanu Pratap through Santosh to Smt. Pushpa's maternal relations, but he claimed to have sent information through Mahesh. He denied the extra judicial confession of Jal Narain before Prahlad Singh. He admitted that a report was given by Jal Narain at Chauki Sarh on 7,10.1982. He admitted that the investigating officer had found the dead body of Pushpa hanging from her Dhoti in the western Verandah on an iron ring from the "Dhanni", which Dhoti was worn by Smt Pushpa. He, further stated that Dhoti was of Nylon. He stated that he was not absconding when 82/83 Cr.P.C. proceedings were initiated, but he was in service and his father was at home. He denied having beaten Smt. Pushpa in the night of 7.10.1982 or of hanging her from the roof with a Dhoti. He claims to have been falsely implicated because of enmity. He stated that Sahdeo had beaten his (Virendra Kumar's) brother for which a case under Section 323/324 IPC was lodged against him. Also a case under Section 107/117 IPC was going on between Sahdeo and his cousin brother Nand Kishore. Sheo Karan and Sahdeo filed a case under Section 506 IPC and both of them used to go for selling milk together Prahlad Singh filed a case under Section 302 IPC against his (Virendra Kumar's) brother, which ended in a final report. After that a case under Section 302 IPC was filed against Prahlad's brother Karan Singh. A case of dacoity was also going on against Prahlad at police station Gajner. Bhagwan Deen was also involved in a case under Section 323/324 IPC.
16. Two witnesses D.W. 1 Mahesh and D.W. 2 Ram Prasad Mishra have been produced by the defence.
17. D.W. 1 Mahesh deposed that he had carried the information about the death of Virendra Kumar's wife to Sheo Karan's house in Misri Kheda at the instance of Jal Narain. Jal Narain told him to tell Sheo Karan that his daughter had committed suicide. He, however, admitted that he never told the police that he had gone to Misri Kheda to convey the information about the death of Smt. Pushpa to her relations and that he was making such a statement for the first time in court.
18. D.W 2, Ram Prasad Mishra, is a teacher in Bhasker Nand Inter College. He proved the scholar's register of 1959-60 showing that Prahlad and Sheo Karan were studying in that school at that time.
19. It has been contended by Shri G.S. Chaturvedi, learned Senior Advocate, representing the appellant that the witnesses produced by the prosecution could not be relied upon. P.W. 1 Bhagwan Deen was not an immediate neighbour of Virendra Kumar and Jal Narain and that he was unlikely to have reached the house at the time of incident. There was enmity with this witness as he had admitted that a case under Sections 323/325 IPC had been filed by Ram Lakhan, but he did not know whether Ram Lakhan was an uncle of Virendra Kumar. Some evidence of enmity between the parties does appear to have been elicited from this witness, but he denied that Sahdeo, Deshraj and Bhanu Pratap belonged to one party. He admits that there wero two houses between his house and the house of Jal Narain. Some contradictions in his statement under Section 161 Cr.P.C. have also been elicited from this witness that he had not told the investigating officer that he was sleeping on his roof when he heard the cries from the house of the appellant and he could not explain why this fact was not mentioned in his 161 Cr.P.C. statement. He also admits that there was delay in his 161 Cr.P.C. statement to the investigating officer. From this it was sought to be contended by the learned counsel for the appellant that no reliance could be placed on the testimony of this witness.
20. We are not inclined to accept the submission of Shri Chaturvedi, because even if relations between the parties are a little strained, when cries are heard in the night, it is riot improbable that the witness would reach the house where' the cries were raised, and in such circumstances it is not unbelievable that the appellant could have told the witness to mind his own business as the quarrel was their personal matter. Moreover, it is seen that there were 14 contusions on the body of Smt. Pushpa apart from a ligature mark on her neck, hence the theory of beating by the appellant cannot be discarded out right.
21. Likewise, the testimony of P.W. 4 Bhanu Pratap has also been assailed by the learned counsel for the appellant on the ground that some enmity with this witness has been alleged. This witness had also admitted that his house was at least 25 paces from the house of appellant. He also admitted that his 161 Cr.P.C statement was recorded after 2-3 menus. It was further contended that the immediate neighbours of Virendra Kumar and Jal Narain had not come forward to depose against them and that like witness Bhagwan Deen there was hardly any chance of this witness Bhanu Pratap also hearing the cries of the deceased in the night when the incident took place. He is related to Bhagwan Deen and is also involved in the business of selling milk.
22. However, for the same reason as Bhagwan Deen the basic guarantee of the truth of the testimony of Bhanu Pratap that on hearing the sound of crying and beating from the house of Virendra Kumar, he visited the house where he found that Pushpa had been beaten and he told Virendra Kumar and his father not to beat Pushpa in the night, are the presence of 15 injuries on the body of Smt. Pushpa.
23. However, so far as the conclusion of this witness that Pushpa had died as a result of beating administered to her by the appellant, that is a matter which calls for deeper probe.
24. In this connection, it has been argued by the learned counsel for the appellant that even if it is conceded that Smt. Pushpa was beaten by the appellant in the night on 6/7.10.1982, but from this fact alone an inference cannot automatically be drawn that Smt. Pushpa was murdered by Virendra Kumar and his father Jal Narain and that as a matter of fact she had not committed suicide by hanging herself.
25. To answer this question, we think that a more in-depth analysis of the medical and other evidence on record is needed because in our opinion the evidence of Dr. A.K. Gupta, P.W. 6 about the opinion that Smt. Pushpa had been strangulated to death is highly ambiguous.
26. I think it would be useful to reproduce the full statement of Dr. A.K. Gupta P.W. 6 as translated into English hereinbelow:
"I was posted in E.S.I dispensary Ram Barak, Kanpur on 8.10.82. On that date I performed post mortem on the dead body of Smt. Pushpa at 12.45 p.m. The sealed body had been brought by Constables Radhey Shyam and Kailash Chand. The deceased appeared to be about 20 years in age. She had died about 1-1/2 days earlier, Post-mortem staining was present on the buttock, abdomen, thigh and face. Eyes were closed. Tongue was protruded. There was bleeding from the nose and blisters were present on the thigh and buttock. The following ante mortem injuries were present:
1. Contusion 9cm x 2 cm on left shoulder.
2. Contusion 5 cm x 2 cm on left upper arm.
3. Contusion 10 cm x 4 cm on left thumb up to base of palm. of
4. Contusion 11 cm x 7 cm on left palm and all four fingers.
5. Contusion 11 cm x 7 cm on left palm and all fingers.
6. Contusion 11 cm x 5 cm on right thumb up to base of right palm.
7. Contusion 4 cm x 4 cm on right wrist.
8. Contusion 3 cm x 2.5 cm on right knee joint.
9. Contusion 7 cm x 3 cm on inner side of left thigh.
10. Contusion 4 cm x 3 cm on outer side of lower thigh.
11. Contusion 7 cm x 2 cm front of upper thigh. '12. Contusion 4 cm x 2 cm on 11 cm below the right knee.
13. Contusion 21 cm x 10 cm on lateral aspect of right buttock.
14. Contusion 8 cm x 3 on on the chin.
15. Ligature mark around the neck on upper part of neck extending from right ear to left ear, and whose breadth was 2 cm.
On internal examination the following were found. The Larynx, trachea and bronchi were deeply contested, The left lung was congested and the right lung was also congested. Both chambers of the heart were empty. There was one oz. of a watery fluid in the stomach. The liver and spleen were also congested.
In my opinion the cause of death was asphyxia. The original post mortem report is before me. It is written by me in my hand writing. It is marked Ext. Ka 3.
The deceased could have died at 12 in the night or near about that time. Asphyxia could be caused by injury No. 15 and this injury was ordinarily sufficient for causing death. The other injuries could be caused by a blunt weapon such as a lathi, danda or stick. The bleeding from the nose could be due to an external injury, strangulation or due to asphyxia. The blisters could also be caused due to burns. I cannot say whether due to the injuries on the hands and fingers the hands could or could not be used with full force. The injury No. 15 could also be caused by strangulation. I cannot say with what substance the ligature mark was caused."
Cross-examination on behalf of the accused "The time of injury is based on its colour. I did not note the colours of the contusions.. If I had found any colour on the contusions, then I would have noted it.. I cannot tell the period of the contusions. Under a contusion a swelling is found. It is not necessary that the swelling should be present all over. It can be diffused. Sometimes there is a swelling on all sides: I have not mentioned any swelling on the contusions. By causing injuries with a blunt object there would not be any swelling on the palm and fingers. I cannot say whether there would be a swelling on the fingers.
I did not find any blisters on the palm or the 4 fingers of the right hand. The injury No. 3 was longitudinal. The injuries on the fingers were inwards. On the right wrist apart from the contusion no other injury or blood was found. Injuries No. 10, 11 and 12 could also have been caused from a mud brick or by banging against the wall. The ante-mortem contusions which had been shown could not have been caused by the body hanging for a long time and they do not look like postmortem staining marks. The symptoms of asphyxia due to hanging and strangulation are different. In strangulation the neck and face would be swollen. In strangulation abrasions could be found, which would be dependent on resistance. In strangulation discoloration could be found and the tissues are damaged under the ligature mark. Hyoid may be fractured or may not be fractured. In this case symptoms of hanging are absent, hence it was wrong to say that asphyxia was a result of hanging. In hanging tongue and eye balls protrude outside. Because the eyes were closed, hence this was not a case of hanging. In strangulation also the eye balls could protrude out. After death if the eyes are pressed, the eye lids could be closed. No bruises was detected under the ligature mark, but congestion was found. More congestion is seen both in hanging and strangulation. In hanging also blood could come out from the nose.
I do not know Raj Kumar Shukla Advocate from before. I am a resident of Jahanabad. I do not know how far Dori is from Dogri Jahanabad, but I have heard the name of that village. I do not know that Ram Bilas Pradhan was the father of the deceased. It is wrong to say that I have exaggerated the injuries under his influence."
27. Significantly, in the post mortem report, and initially in the examination-in-chief of this accused it was only mentioned by P.W. 6 Dr. A.K. Gupta that the deceased had died due to asphyxia, although later the doctor has tried to say that the cause of death was strangulation.
28. In view of the ambiguity of the statement of Dr. A.K. Gupta, P.W. 6, who conducted the post mortem examination, we summoned the medico legal expert by our order dated 4.5.2005 to throw light on the medical evidence and the post mortem examination report and for ascertaining whether the deceased died as a result of strangulation or whether she died as a result of hanging and in case the latter was the case, whether hanging was suicidal or homicidal. In pursuance of our order, Dr. N.N. Srivastava, Additional State Medico Legal Expert, U.P. appeared in Court and was examined as C.W. 1. He also furnished his opinion in writing which has been exhibited as paper No. C.W. 1.
29. His opinion was that as the ligature mark was all around the neck, hence the death was as a result of asphyxia due to strangulatioi. and the deceased had been hanged thereafter. 'He perused the post mortem report given by Dr. A.K. Gupta, P.W. 6 in evidence, copy of the report lodged by Sheo Karan Shukla, the informant (Ext. Ka 1), cop of the report lodged by Jal Narain Tewari, co-accused (Ext. Ka-4) and the copy of the inquest report (Ext. Ka-5) and initially his opinion was that the ligature mark did not indicate a case of suicide.
30. To the query by the learned counsel for the appellant that in injury No. 15, it was not written that there was an injury on the back of the neck, but it was simply written that the injury goes from the right ear to left ear, Doctor N.N. Srivastava replied that as the injury had been described as around the neck, meaning thereby that it was all around the neck. The reference of the ears are indicated to mark the level of ligature mark. He admitted that there was ho fracture of hyoid bone and thyroid bone was intact and nothing was mentioned about hyoid bone. To a question by the learned counsel that if slip knot was tied in a Sari, then in suicidal hanging, ligature mark would be around the neck, the expert replied that in the circumstances there would be some gapping. He admits to a question whether in injury No. 15 ligature mark from right ear to left ear would be on the top most part of the neck, he replied that in this injury ligature mark had been described from right ear to left ear and in the absence of any bony land mark, the length of the mark could not be determined. He admitted that in the injury report ligature mark has been shown on the upper part of the neck. He stated that thyroid was a protruding part in the neck, but he denied that if there was a ligature mark on the thyroid bone, then there would definitely have been injury on the bone. To a question that in the absence of any injury on the thyroid, it indicates that ligature mark was above the thyroid, he, however, denied this suggestion. He admitted that in the Challan Nash, there was no ligature mark on the back of the neck.
31. To the Court's query that whether as per the photo Nash, ligature mark was around the neck, his answer was in the negative. To a Court question that if on a reading of injury No. 15 and photo Nash, it appeared that the injury was not around the neck, to which he admitted that the injury could be suicidal. His further stated that if the ligature mark was not all around the neck, then the length of the ligature mark becomes material and if the length of ligature mark is less than half of the circumference, then it can be a case of strangulation.
32. To another pointed query by the Court that if the ligature mark was considered around right ear to left ear, would this be a case that the ligature mark was less than half of the neck, he stated that he was unable to give any answer to this question. To another query by the Court that when the ligature mark was less than half of the neck, theft it should be a straight ligature mark and in such circumstances the ligature mark would not be from left ear to right ear. He was unable to give any answer to this query. To another question whether in the post mortem report, it was mentioned that the cause of death was due of asphyxia, whether an inference could be reached that the cause of death was suicidal or homicidal, his opinion was that by simply writing asphyxia, meaning thereby that the doctor was unable to decide whether it was a case of suicide or homicide. To another query by the Court that if the ligature mark was not all around the neck, but length of ligature mark was more than half of the neck, would that be a case of hanging. His replied that if ligature mark was more than half of the neck and not all around the neck, then it would be a case of hanging, but all the pararpeters would be taken into consideration. To another question whether hanging was usually due to suicide. He answered in the affirmative. To a further query whether his opinion in paper CW-I has been given on the footing that the ligature mark was all around the neck, his answer was in the affirmative. To another question as to whether after looking at the Naksha Nash, whether the ligature mark was all around the neck. He stated that after looking at the Naksha Nash, the ligature mark did not appear to be all around the neck. To a question whether the only basis for his opinion that the cause of death was strangulation, was on the basis of ligature mark as he has seen it, he admitted that he has given his opinion only on the basis of description of the ligature mark.
33. To a further question by the learned counsel for the appellant, he admitted that he considers Parekh's Medical Jurisprudence and Modi Medical Jurisprudence as an authority in the subject.
34. A close examination of the opinion of the Medico Legal Expert shows that the expert had initially come to the conclusion that cause of death was strangulation because he was of the opinion that the description of the ligature mark was all around the neck of the deceased. Significantly, injury No. 15 has been described as ligature mark around the neck and upper part of the neck extending from left ear to right ear, breath 2 cm.
35. In our opinion the Medico Legal Expert appears to have mis-read the description of the injury as significantly the injury was not described as all around the neck, but simply around the neck, "which only goes to suggest that the injury was extending from left ear to right ear in the front part of the neck and there was no ligature mark on the back part of the neck. This opinion of ours is supported from a perusal of the photo Nash, which also shows that there was no ligature mark on the back of the neck. The Medico Legal Expert has stated that Dr. A.K. Gupta was probably unclear as to the cause of death whether it was homicidal or suicidal and that is why he had only mentioned in the post mortem report that the death was due to asphyxia and that if the injury was not all around the neck, but from ear to ear, then it could be a case of hanging and suicide. This fact was admitted by this witness when we closely cross examined him and showed him the copy of the photo Nash, which is on record. He also admitted that apart from the ligature mark, which he considered all around the neck, there was no other basis for his inference that it was a case of strangulation and not of hanging.
36. In this connection, we find that in the ligature mark on the upper portion of the neck there is no fracture and the hyoid' and the thyroid base were found intact. All these symptom are more consistent with a case of hanging, which is usually suicidal in nature rather than a case of strangulation, which is invariable homicidal. It does appear to us, however, that Smt. Pushpa has been belaboured badly by her husband as has been indicated 14 other contusions, which we find on different part of the body and it-is possible that after the cruel treatment that she has received, she committed suicide. From the presence of so many injuries on the body of the deceased Smt. Pushpa, both Dr. A.K. Gupta, P.W. 6 and Dr. N.N. Srivastava, Medico Legal Expert initially concluded that this was a case of strangulation and in our opinion they have been prejudicially affected by the presence of so many injuries, on the deceased and hence they have tried to read the medical opinion in that manner. Taking an objective view however the Court feels that no doubt the presence of 15 injuries does prima facie support the case of a homicidal death by strangulation after beating, but on a closer analysis of the medical data about the deceased on record, that the ligature mark was high up on the neck from ear to ear and only on the front side, there was no fracture of hyoid or other features of strangulation. This fact was even admitted by the Medico-legal expert. Hence this Court is of the opinion that the cause of death was hanging, and it was a suicidal death.
37. The question which still remains for deliberation is as to whether this Court is debarred from convicting the appellant under Section 306 IPC in the event the prosecution fails to establish the charge under Section 302 IPC against the appellant by failing to prove that the cause of death was due to strangulation.
38. In view of the fact that there is clear evidence that the appellant has perpetrated great cruelty on the deceased for bringing inadequate dowry and being of a dark complexion, he had even publicly abused the informant in village Chilli and threatened to end relations with Smt. Pushpa about one and a half month before the fateful incident on 7.10.1982 and on the date of incident Smt. Pushpa had been badly Belaboured and she has as many as 14 contusions on different parts of her apart from the ligature mark (injury No. 14) which was e result of hanging as we have observed above. In this backdrop it can certainly be inferred that as a result of cruelty practiced on the deceased Smt. Pushpa, she committed suicide by hanging herself.
39. Section 113(A) of the Evidence Act provides that when the question arises whether the commission of suicide by a woman had been abetted by her husband or any relative of her husband and it is shown that suicide has been committed within a period of seven years from the date of her marriage and her husband and other relatives had subjected her to cruelty, the Court may, presume, having regard to all the other circumstances of the case that such suicide had been abetted by her husband or by other relative.
40. In the explanation to this Section cruelty shall have the same meaning as in Section 498(sic) of the Indian Penal Code.
41. Section 498A of the Indian Penal Code explains cruelty to mean-:
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 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."
42. The incident in question took place one year and eight months after the marriage of the appellant with the deceased and, therefore, it was within seven years of the marriage so as to bring the case within the purview of Section 113(A) of the Evidence Act. Also the cruelty practiced by the appellant and his other relatives was of such a grave nature and amounted to misconduct, which drove the deceased to commit suicide and in consequence of the said abetment, Smt. Pushpa committed suicide by hanging herself.
43. In this view of the matter, we think that the ingredients of Section 306 IPC are made out and the appellant had abetted commission of suicide by Smt. Pushpa.
44. However, it was argued by Shri Chaturvedi that as the appellant had only been charged under Section 302 IPC, he could not be convicted under Section 306 IPC as the offence under Section 302 IPC is homicidal while those of Section 306 are suicidal death and abetment thereof.
45. It may be noted, there was a conflict of opinion on this point and in a two Judge decision of the apex Court in Sangaraboina Sreenu v. State of A.P. , it had been held that although Section 222 Cr.P.C. permits the Court to convict a person of an offence which is minor in comparison to the one for which he is tried, but Section 306 IPC cannot be said to be a minor offence in relation to an offence under Section 302 IPC as the ingredients of two offence are distinct and whilst the basic constituent of an offence under Section 302 IPC is homicidal death, those of Section 306 IPC are suicidal death and abetment thereof.
46. A contrary view was taken in another two Judges Decision of the apex Court in Lakhjit Singh v. State of Punjab, 1994 Supp (1) 173, in which it had been held that it was permissible to convict an accused under Section 306 IPC even if he was only put to notice to meet the charge under Section 302 IPC and the presumption in Section 113(A) of the Evidence Act could be drawn when there was a demand of dowry and it could not be said that accused was prejudiced because the cross examination of the witnesses would show that the accused had sufficient notice of the allegation which attracted Section 306 IPC.
47. The conflict between these two decisions was resolved of a recent three Judges Bench decision of the Apex Court in Dalbir Singh v. State of U.P. . This case has preferred the view taken in Lakhjit Singh (Supra) and over the view taken by the Apex Court in Sangaraboina Sreenu (Supra).
48. Placing reliance on Section 464(1) of the Code of Criminal Procedure, the Court has held in Dalbir Singh (Supra) that as a result of an omission, no finding sentence or order by a Court of competent jurisdiction shall be deemed invalid merely on the ground that no charge was framed or on the ground of any error, omission or irregularity in the charge including any misjoinder of charge, unless in the opinion of the Court of appeal, confirmation or revision, failure of justice has in fact been occasioned thereby.
49. It would be useful here to quote the opinion of the Court, wherein Hon'ble G.P. Mathur, J speaking for the Bench, mentioned in paragraphs 14 and 17 of the aforesaid report:
"14. Here the Court proceeded w examine the question that if the accused has been charged under Section 302 IPC and the said charge is not - established by evidence, would it be possible to convict him under Section 306 IPC having regard to Section 222 Cr.P.C? Sub-section (1) of Section 222 lays down that when a person is charged with an offence consisting of several particulars, a combination' of some only of which constitutes a complete minor offence, and such combination is proved, but the remaining particulars are not proved, he may be convicted of the minor offence, though he was not charged with it. Sub-section (2) of the same section lays down that when a person is charged with an offence and facts are proved which reduce it to a minor offence, he may be convicted of the minor offence, although he is not charged with it Section 222 Cr.P.C is in the nature of a general provision which empowers the court to convict for a minor offence even though charge has been framed for a major offence. Illustrations (a) and (b) to the said section also make the position clear. However, there is a separate chapter in the Code of Criminal Procedure, namely, Chapter XXXV which deals with irregular proceedings and their effect. This chapter enumerates various kinds of irregularities which have the effect of either vitiating or not vitiating the proceedings. Section 464 of the Code deals with the effect of omission of frame, or absence of, or error in, charge. Sub-section (1) of this section provides that no finding, sentence or order by a court of competent jurisdiction shall be " deemed invalid merely on the ground that no charge was framed or on the ground of any error, omission or irregularity in the charge including any misjoinder of charges, unless, in the opinion of the court of appeal, confirmation of revision, a failure of justice has in fact been occasioned thereby This clearly shows that any error, omission or irregularity in the charge including any misjoinder of charges shall not result in invalidating the conviction or order of a competent court unless the appellate or revisional court comes to the conclusion that a failure of justice has in fact been occasioned thereby. In Lakhjit Singh though Section 464 Cr.P.C has not been specifically referred to but the Court altered the conviction from Section 302 to Section 306 IPC having regard to the principles underlying in the said section. In Sangaraboina Sreenu the Court completely ignored to consider the provisions of Section 464 Cr.P.C and keeping in view Section 222 Cr.P.C alone, the conviction of the appellant therein under Section 306 IPC was set aside."
"17. There are a catena of decisions of this Court on the same lines and it is not necessary to burden this judgement by making reference to each one of them. Therefore, in view of Section 464 Cr.P.C. it is possible for the appellate or revisional court to convict an accused for an offence for which no charge was framed unless the court is of the opinion that a failure of justice would in fact occasion. In order to judge whether a failure of justice has been occasioned, it will be relevant to examine whether the accused was aware of the basic ingredients of the offence for which he is being convicted and whether the main facts sought to be established against him were explained to him clearly and whether he got a fair chance to defend himself. We are, therefore, of the opinion that Sangaraboina Sreenu was not correctly decided as it purports to lay down as a principle of law that where the accused is charged under Section 302 IPC, he cannot be convicted for the offence under Section 306 IPC "
50. In this view of the matter, we think that no failure of justice has been occasioned by framing the charge against the appellant only under Section 302 IPC as there are specific allegations of repeated cruelty on the part of the appellant against his wife Smt. Pushpa in this evidence and in the statement under Section 313 Cr.P.C. There is specific mention of severe beating given in the night in question when the deceased took her life. There are also allegations that deceased was tortured because of lack of dowry and being of dark complexion and that complainant and other relation of the deceased was humiliated on the ground of these facts.
51. All these circumstances, which are sufficient to induce Smt. Pushpa to commit suicide of which due notice was given the appellant by putting the circumstances to him under Section 313 Cr.P.C. clearly establish that the appellant is guilty of Section 306 IPC of abetting Smt. Pushpa to commit suicide and non-framing of charge has resulted in no failure of justice and no prejudice has been occasioned to the appellant.
52. The appeal is, therefore, partly allowed. The conviction and sentence of the appellant for life imprisonment under Section 302 IPC is set aside. It is substituted by imprisonment often years. RI under Section 306 IPC.
53. The appellant is on bail. His bail bonds are cancelled sureties are discharged. He should be taken into custody forthwith to serve out the sentence awarded to him.
54. Office is directed to send a copy of this order to the Chief Judicial Magistrate concerned for compliance.