Madhya Pradesh High Court
Badri Vishal & Ors. vs The State Of M.P. on 5 March, 2015
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HIGH COURT OF MADHYA PRADESH ; JABALPUR
Cr.A No. 48 of 1998
Badri Vishal and another
Vs.
State of M.P.
For the Appellants : Shri S.C.Datt, Sr.Advocate assisted by Shri
Siddarth Datt, Advocate.
For the Respondent : Shri Akhilesh Singh, PL
JUDGMENT
(05 /03 /2015 ) Hon. S.K.Gangele J.
This Appeal is preferred by the accused/appellants being aggrieved by the judgment dated 21.11.97 passed by the First ADJ, Rewa in S.T.No.106/96. By the impugned judgment, the trial judge convicted the appellants for commission of offence under section 498-A and 304-B of the IPC with direction to undergo for RI 3 years in the first count while RI seven years in the last count.
2. The prosecution story in brief is that appellant No.2 Radheshyam married with the deceased Munni Bai. She died on 19.3.96. Her body was found in the Well which was nearby to the house of the appellants. After information of death, the body of the deceased was taken-out from the well which was floating. A marg was registered at PS Suhagi. On the basis of the statement of the family members of the deceased, the police came to know that accused persons had demanded a Scooter and TV from the parents of the deceased. The marriage of the deceased was performed three years before. Police conducted the investigation and filed the charge sheet. 2 Appellants abjured the guilt and pleaded that they had been falsely implicated in the case. The trial court after trial found the charges proved against the appellants and awarded the sentence as mentioned above.
3. The prosecution examined ten witnesses in their support whereas accused appellants examined one witness in their defense.
4. Learned Senior counsel appearing on behalf of the appellants contended that the cause of death of the deceased is not clear because as per post-mortem of the deceased there was no water in the lungs of the deceased, hence it could not be held that the deceased died due to drowning. The prosecution has failed to prove the cause of death of the deceased that whether it was homicidal, suicidal or accidental. He further submitted that there is no evidence that the appellants had treated the deceased with cruelty or any demand of dowry was made from the parents of the deceased by the appellants. The ingredients of section 304-B are not made out, hence the judgment passed by the trial court is against the law. In support of his contention, learned senior counsel relied on judgments in the matter of State of M.P Vs. Sanjay Rai-(2004) 10 SCC 570, Waizir Chand and another Vs. State of Haryana- AIR 1989 SC 378, Akula Ravinder and others Vs. State of Andhra Pradesh- AIR 1991 SC 1142, Shrikishan alias Chukku Vs. State of M.P- 1991- Vol-36- MPLJ-85.
5. Learned Panel Lawyer contended that there is enough evidence against the appellants. The doctor, in his evidence, categorically stated that deceased died due to drowning. She committed suicide. Appellants had demanded dowry from the deceased and when demand was not met-out, 3 their behavior with the deceased became cruel, hence she committed suicide.
6. Mahadev Chourasia (P.W.2), in his evidence, deposed that deceased was his sister. Her marriage took place 4 years before. She used to live in her in-law's house. Her in-law's did not inform about death of Munni Bai. After post-mortem we had seen the body of the deceased. When deceased use to visit parental home, she used to tell that appellants had demanded scooter and TV. We could not fulfill the demand of scooter and TV, hence appellants had killed the deceased. In his cross-examination, he admitted the fact that he could not remember when the demand of scooter and TV was made.
7. Parwati (P.W.3), sister-in-law of the deceased, in her evidence, deposed that when deceased used to visit parental home, she use to tell that appellants had demanded scooter and TV. Appellants use to beat her. She further deposed that she received the information about death of the deceased from the police.
8. Misrilal (P.W.4) is the father of the deceased. He deposed that marriage of deceased had taken-place three years before the incident. Deceased stayed in the matrimonial home from Baisak- Bhado till Teeja. Thereafter, she came to parental home and told me that appellants had demanded scooter and TV. She further told that if the aforesaid articles were not given to her in-laws, they would thrown her out from the house. In para-5, he further deposed that he had gone to the house of in-law on 1.3.96 for taking her daughter and when he reached at the house, he had gone to 4 the filed of Badri Prasad and requested to permit him to take her daughter to parental house. He abused me and said that because you had not given scooter and TV, hence I would not permit to take the deceased. Thereafter I returned back. I received the information about death of deceased on 10.3.96 by the police. I reached at P.S Teonthar where the body of the deceased was lying after post-mortem. The deceased was killed by the appellant. He admitted in his cross-examination that he did not lodge any report about demand of dowry. He further deposed that there is Well near the house of the deceased and an electric motor-pump is installed in the Well for the purpose of fetching water. There was also electric pole near the Well.
9. (P.W.5) Chhoti, is the niece of the deceased. She also deposed that in-law's of the deceased had demanded TV and Scooter. Same fact was told by the deceased when she came to the house. She also deposed that she came to know about fact of death of deceased from the police.
10. (P.W.6) Gulaichhi is mother of the deceased. She also deposed that when the deceased came to the parental house from her in-law's house, she told that appellants had demanded TV and Scooter and also tortured her. Radheyshyam had taken the deceased forcefully to his house. I requested him that deceased be permitted to stay some more time in the house. In her cross-examination also she deposed that deceased use to weep when she use to come to our house. She use to tell that appellants had demanded Scooter and TV.
11. (P.W.7) Raghunath Das is the Patwari who prepared the spot-mp 5 (Ex.P/3, P/4 and P/5).
12. (P.W.8) S.L.Tiwari, deposed that he was post as SDO (P) at P.S Teonthar in August, 1995. On 10.3.96, Radheshyam, husband of the deceased lodged a report at PS Teonthar about death of Munni Bai by drowning. On the basis of aforesaid information, marg was registered and I reached on the spot. After witnesses were reached, I took-out the body of the deceased from Well. There were no injuries on the chest, stomach and other parts of the body of the deceased. However, some blood and other fluid had been coming out from the nose. I prepared the Panchnama Ex.P/1. Thereafter the dead body was sent for postmortem. He further deposed that on 11.3.96, he recorded the statement of Mahadev, Gulechhi, Misrilal, Chhoti and Smt Parwati. On 12.3.96, appellants were arrested vide arrest memo Ex.P/3. The spot-map was prepared.
In his cross-examination, he admitted that there is power-house on the west side of the Well and motor-pump was also installed in the Well. The family members of the deceased were informed about death of deceased by wireless. He specifically deposed in his cross-examination that Mahadev in his statement specifically stated that appellants had demanded TV and Scooter and they had not permitted deceased to come to parental house because their demand was not met. Deceased died within three years of her marriage.
13. (P.W.9) Munshi Khan deposed that he had taken-out the body of the deceased from the Well. Panchnama was also prepared.
14. (P.W.10) Amritlal had taken the dead body of the deceased for 6 postmortem.
15. (P.W.1) Dr. Anand Mahindra who conducted the postmortem deposed that there was blueish- ness on the face of the deceased. Some fluid had been coming out from the nose of the deceased. There were no sign of injury on the body of the deceased and throat and trachea was congested. Both lungs were congested and fanny-blood was coming out from the lungs. There was no water in the lungs. He opined that deceased died due to asphyxia.
In his cross-examination, a question was asked by the counsel that whether a person jumping from high altitude could die due to shock ? The witness answered that if a person jumps from high altitude, he could dies due to fear, asphyxia and neurogenic shock. He further deposed that if a person die due to shock, in the aforesaid circumstances then there will be no water in his lungs.
16. Learned Senior counsel has vehemently argued that Dr. Anand Mahendra (P.W.1) opined that deceased died due to drowning. However, there was no water in the lungs of the deceased, hence the findings of the trial court that the deceased died due to drowning and she committed suicide, is perverse. He further submitted that there were no injuries on the body of the deceased, hence the death was not homicidal. There is no evidence to the effect that the death was accidental. The prosecution story is that the deceased committed suicide by drowning which is contrary to the medical evidence. In such circumstances, the prosecution has failed to prove the case beyond reasonable doubt.
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He further submitted that this court cannot rely on the text book in regard to cause of death. Thus fact has not been putforth to the doctor or the expert and the contents from the text book was not placed before the expert. In support of his contention, he placed reliance on the judgment of the Supreme Court in the matter of Bhagwandas Vs. State of Rajasthan- AIR 1957 SC 589 wherein the Supreme Court has held that where the opinion of these authors were given in regard to circumstances exactly similar to those which arose in the case now before us nor is this a satisfactory way of disposing of the evidence of an expert unless the passages which are sought to discredit his opinion are put to him. He also relied on a judgment of the Supreme Court in the matter of Waizir Chand and another Vs. State of Haryana- AIR 1989 SC 378 in which Supreme Court has held that when from the evidence on record it is not established with certainty that wife committed suicide, her husband and in-laws could not be convicted under section 306 of the IPC. He also placed his reliance in the matter of Akula Ravinder and others Vs. State of Andhra Pradesh- AIR 1991 SC 1142 where it has been held that in the case of unnatural death, the prosecution has to prove that the death was otherwise then in normal circumstances.
17. I would like to examine the evidence in the present case in the light of submissions made by the learned Senior counsel. It is a fact as deposed by Dr. Anand Mahendra (P.W.1) who performed the postmortem of the deceased, her both lungs were congested and oozing blood was found in the lungs. The blood could be reached into the lungs because of pressure. 8 There may be injury to the artery of the lungs because the lady had jumped into the Well from high altitude. The next question is that whether the deceased committed suicide or she died while jumping in the Well or the dead-body had been thrown in the Well. The fact that there was no water in the lungs establishes the fact that deceased died before touching surface of the water. The doctor P.W.1 in his cross-examination clearly deposed in para-7 that if a person falls from high altitude then she can die due to fear, neurogenic shock and asphyxia and in that circumstances there would not be any water in the lungs of the deceased. The relevant answer is as under :-
" ;fn mpkbZ ls fxjus ij 'okl vojks/k ds dkj.k fdlh dh ewR;q gqbZ gS rks mlds QsQMs esa ikuh ugha tk;sxk D;ksafd ej tkus ds dkj.k O;fDr lkal ugha ys ik;sxk."
It has clearly been stated by the Investigating Officer that the Well in which the dead body of the deceased was floating was deep. It means that the deceased jumped from high altitude hence she died before touching the surface of the water due to shock or may be due to asphyxia or neurogenic shock.
Modi, in his Book Medical Jurisprudence and Toxicology in chapter `Stages of Drowning' has opined as under :-
"When an individual is rendered unconscious by shock or syncope at the time of immersion, he goes to the bottom and may rise once to a certain height but usually sinks without a struggle. In such a case, little water enters the respiratory tract."
The doctor has also given opinion that a person can die after jumping from 9 high altitude due to shock or neurogenic shock before touching the surface then in my opinion the observation made in the Book Medical Jurisprudence and Toxicology can be relied by this court. In such circumstances, the judgment cited by the Senior counsel in the matter of Bhagwandas (supra) is distinguishable. Hence, in my opinion, the prosecution has established the fact of death of deceased under unnatural circumstances. She may have committed suicide. However, it is a fact that the deceased died under unnatural circumstances.
18. Apart from this, if an act of the accused is for commission of an offence under section 304 of IPC then it is not necessary to categorize the death as homicidal, suicidal or accidental as held by the Supreme Court in the matter of Suresh Kumar Vs. State of Haryana-(2013) 16 SCC 353 in which it was held as under :-
"21. The actual words used in Section 304-B IPC are of importance. This section reads as under:
"304-B. Dowry death.--(1) Where the death of a woman is caused by any burns or bodily injury or occurs otherwise than under normal circumstances within seven years of her marriage and it is shown that soon before her death she was subjected to cruelty or harassment by her husband or any relative of her husband for, or in connection with, any demand for dowry, such death shall be called 'dowry death', and such husband or relative shall be deemed to have caused her death.
Explanation.--For the purpose of this sub-section, 'dowry' shall have the same meaning as in Section 2 of the Dowry Prohibition Act, 1961 (28 of 1961). (2) Whoever commits dowry death shall be punished with imprisonment for a term which shall not be less than seven years but which may extend to imprisonment for life."
22. In a large number of decisions, this Court has indicated the ingredients of Section 304-B IPC, which 10 are now broadly accepted. In Pawan Kumar v. State of Haryana2 the ingredients were identified as: (SCC p. 314, para 6) "(a) When the death of a woman is caused by any burns or bodily injury, or
(b) occurs otherwise than under normal circumstances,
(c) and the aforesaid two facts spring within 7 years of girl's marriage,
(d) and soon before her death, she was subjected to cruelty or harassment by her husband or his relative,
(e) this is in connection with the demand of dowry." (emphasis in original)
23. The ingredients of Section 304-B IPC were rephrased in Kans Raj v. State of Punjab3 in the following words: (SCC p. 217, para 9) "(a) the death of a woman was caused by burns or bodily injury or had occurred otherwise than under normal circumstances;
(b) such death should have occurred within 7 years of her marriage;
(c) the deceased was subjected to cruelty or harassment by her husband or by any relative of her husband;
(d) such cruelty or harassment should be for or in connection with the demand of dowry; and
(e) to such cruelty or harassment the deceased should have been subjected soon before her death."
The expression "otherwise than under normal circumstances" was explained to mean "death not in the usual course but apparently under suspicious circumstances, if not caused by burns or bodily injury".
24. A somewhat recent exposition is to be found in Hira Lal v. State (Govt. of NCT of Delhi)4 wherein this Court held that to attract the application of Section 304-B IPC, the essential ingredients are as follows: (SCC p. 85, para
8)"(i) The death of a woman should be caused by burns or bodily injury or otherwise than under a normal circumstance.
(ii) Such a death should have occurred within seven years of her marriage.
(iii) She must have been subjected to cruelty or harassment by her husband or any relative of her husband.
(iv) Such cruelty or harassment should be for or in connection with demand of dowry.
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(v) Such cruelty or harassment is shown to have been meted out to the woman soon before her death."
25. More recently the ingredients of Section 304-B IPC have been abbreviated in Bakshish Ram v. State of Punjab5 in the following words: (SCC p. 136, para 14) "(a) that a married woman had died otherwise than under normal circumstances;
(b) such death was within seven years of her marriage; and
(c) the prosecution has established that there was cruelty and harassment in connection with demand for dowry soon before her death."
26. This "formula", though framed in different words by this Court, from time to time, conveys the same meaning of the essential ingredients of an offence punishable under Section 304-B IPC.
27. Importantly, Section 304-B IPC does not categorise death as homicidal or suicidal or accidental. This is because death caused by burns can, in a given case, be homicidal or suicidal or accidental. Similarly, death caused by bodily injury can, in a given case, be homicidal or suicidal or accidental. Finally, any death occurring "otherwise than under normal circumstances"
can, in a given case, be homicidal or suicidal or accidental. Therefore, if all the other ingredients of Section 304-B IPC are fulfilled, any death (whether homicidal or suicidal or accidental) and whether caused by burns or by bodily injury or occurring otherwise than under normal circumstances shall, as per the legislative mandate, be called a "dowry death" and the woman's husband or his relative "shall be deemed to have caused her death". The section clearly specifies what constitutes the offence of a dowry death and also identifies the single offender or multiple offenders who has or have caused the dowry death.
28. The evidentiary value of the identification is stated in Section 113-B of the Evidence Act, 1872 (the Act). The key words in this section are "shall presume"
leaving no option with a court but to presume an accused brought before it of causing a dowry death guilty of the offence. However, the redeeming factor of this provision is that the presumption is rebuttable. Section 113-B of the Act enables an accused to prove his innocence and places a reverse onus of proof on him or her.12
29. Section 113-B of the Act reads as follows:
"113-B. Presumption as to dowry death.--When the question is whether a person has committed the dowry death of a woman and it is shown that soon before her death such woman had been subjected by such person to cruelty or harassment for, or in connection with, any demand for dowry, the court shall presume that such person had caused the dowry death.
Explanation.--For the purpose of this section, 'dowry death' shall have the same meaning as in Section 304-B of the Indian Penal Code (45 of 1860)."
30. That the presumption under Section 113-B of the Act is mandatory may be contrasted with Section 113-A of the Act which was introduced contemporaneously. Section 113-A of the Act, dealing with abetment to suicide, uses the expression "may presume". This being the position, a two-stage process is required to be followed in respect of an offence punishable under Section 304-B IPC: it is necessary to first ascertain whether the ingredients of the section have been made out against the accused; if the ingredients are made out, then the accused is deemed to have caused the death of the woman but is entitled to rebut the statutory presumption of having caused a dowry death."
19. Now the next question is that whether the prosecution has led sufficient evidence to establish the case for commission of offence under section 304-B of the IPC. All the witnesses including father, mother and other family members of the deceased have deposed that the appellants had demanded scooter and TV from the deceased. The same demand was made from the father of the deceased Mahadev (P.W.2). He categorically stated that he had gone to the house of appellants on 1.3.96 and requested Badri Prasad, father-in-law of the deceased, that he be permitted to take his daughter to parental house for festival of Holi. However, appellant did not accede the request and said that because scooter and TV had not been given to him, hence he would not permit him to take the deceased to parental 13 house. The incident is soon before the death of the deceased because she died on 9.3.96, hence demand of dowry was made soon before the death. In regard to section 304-B of the IPC and section 113 of the Evidence Act, the Supreme Court in the matter of Kaliyaperumal and another Vs. State of Tamil Nadu- AIR 2003 SC 3828, has held as under :-
"5. A conjoint reading............The expression 'soon before' is very relevant where Section 113B of the Evidence Act and Section 304B IPC are pressed into service. Prosecution is obliged to show that soon before the occurrence there was cruelty or harassment and only in that case presumption operates. Evidence in that regard has to be led by prosecution. 'Soon before' is a relative term and it would depend upon circumstances of each case and no strait-jacket formula can be laid down as to what would constitute a period of soon before the occurrence. It would be hazardous to indicate any fixed period, and that brings in the importance of a proximity test both for the proof of an offence of dowry death as well as for raising a presumption under Section 113B of the Evidence Act. The expression 'soon before her death' used in the substantive Section 304B IPC and Section 113B of the Evidence Act is present with the idea of proximity test. No definite period has been indicated and the expression 'soon before' is not defined. A reference to expression 'soon before' used in Section
114. Illustration (a) of the Evidence Act is relevant. It lays down that a Court may presume that a man who is in the possession of goods soon after the theft, is either the thief has received the goods knowing them to be stolen, unless he can account for his possession. The determination of the period which can come within the term 'soon before' is left to be determined by the Courts, depending upon facts and circumstances of each case. Suffice, however, to indicate that the expression 'soon before' would normally imply that the interval should not be much between the concerned cruelty or harassment and the death in question. There must be existence of a proximate and live-link between the effect of cruelty based on dowry demand and the concerned death. If alleged incident of cruelty is remote in time and has become stale enough not to disturb mental 14 equilibrium of the woman concerned, it would be of no consequence."
In the matter of Yashoda and another Vs. State of M.P-(2204) 3 SCC 98, the Supreme Court has held that when the deceased was persistently subjected to cruelty and harassment by her husband and in-laws in regard to demand of gold ornaments and that the last demand was made only fifteen days prior to the occurrence, presumption as to dowry death arose in such a case.
20. In the present case also the last demand was made before ten days prior to occurrence of death of the deceased. There was persistent demand of scooter and TV. In such circumstances, in my opinion, the ingredients of section 304-B has been made out and the prosecution has proved the case against the appellants for commission of offence under section 304-B and 498-A of the IPC. There is evidence that both the appellants had demanded dowry. The conduct of the appellant is also quite suspicious because they had not informed about death of the deceased to her parents. It is clear from the evidence of Investigating Officer and the family members of the deceased that police had informed them about death of the deceased.
21. (P.W.9) Munshi Khan deposed that he had seen the Khaliyan and half of the portion of Khaliyan is painted with cow-dung. Accused Badri Prasad in his statement deposed that he was in his house and he had asked the deceased for painting the Khaliyan. Thereafter he had gone to the field. When he returned back at 1 O' Clock, he found that Khaliyan was half painted and Munni Bai was not there. He watched for a while but he could not find Munni Bai. Thereafter, I inquired from neighbors and I had sent 15 my son Vinod to Teothar and another son Shatrughn to Suhagi to see whether she had gone to her parental home. I also fetched the water from the Well, however, I did not know the where abut of Munni Bai at that time but on the next day in the morning I found the dead body of the deceased which was floating in the Well. Thereafter, report of the incident was lodged.
22. From the aforesaid statement of accused/ appellant, it is clear that deceased was missing for last 24 hours. Neither report in regard to missing of the deceased was lodged at the Police Station nor her parents were informed. Parents of the deceased specifically deposed that they came to know about the death of the deceased from the police. It means that for 24 hours, appellants did not take appropriate steps to find-out the deceased. This conduct also shows that the appellants behavior was cruel against the deceased.
23. Looking to the aforesaid evidence on record, in my opinion, the trial court has rightly passed the judgment of convicted and awarded proper sentence looking to the seriousness of the offence. Consequently, I do not find any merit in this appeal. It is hereby dismissed.
(S.K.Gangele) Judge MKL 16