Bombay High Court
Narayan Pandhari Bhalshankar vs State Of Maharashtra on 14 March, 1996
Equivalent citations: 1996(3)BOMCR592, 1996CRILJ2174
Author: Vishnu Sahai
Bench: Vishnu Sahai
JUDGMENT Vishnu Sahai, J.
1. The appellant aggrieved by the judgment and order dated 23-6-1993 passed by the Sessions Judge, Pune, in Sessions Case No. 489 of 1992, convicting and sentencing him to undergo imprisonment for life under Section 302, I.P.C. has come up in appeal before us.
Appeal with the appellant his nephew Ramesh Mohan Bhalshankar was also tried and prosecuted under Sections 302 read with 34, I.P.C., but he has been acquitted vide the impugned judgment. The State of Maharashtra has not preferred any appeal challenging his acquittal.
2. The prosecution case in brief is that the appellant is the real uncle (father's brother) of acquitted accused Ramesh Mohan Bhalshankar. The deceased Bhamabai was the wife of acquitted accused Ramesh. About 1 1/2 months prior to the incident a quarrel took place between acquitted accused Ramesh and the appellant. During the course of the same the latter assaulted the former with an iron bar resulting in the leg of the former getting fractured. It appears that since the parties were close relations the matter was not reported to the police but a compromise in terms, that the appellant would give the acquitted accused and the deceased food grains and money, was arrived at between the parties. It is said that once or twice the appellant gave food grains and some money to the acquitted accused but thereafter stopped.
On 27-6-1992 at about 7 p.m. the deceased Bhamabai went to the house of the appellant, who stayed in the neighbourhood, and asked him to give money and food grains. On that the appellant replied that he himself was not possessed of sufficient means and therefore could not provide them. Bhamabai's husband, Ramesh on learning this assaulted her and taunted her saying that because of her Narayan had broken his leg. As her husband had assaulted her, Bhamabai at about 9.30 p.m., the same day went to Narayan's house and told him that because of his refusal to provide money and food-grains her husband had assaulted her.
It is further alleged by the prosecution that some times between 10 p.m. to 11 p.m. on 27-6-92 the appellant came inside the house of the deceased Bhamabai and after pouring kerosene oil from a bottle on her person set her on fire with the help of a burning match-stick. On bearing her shouts her husband Ramesh tried to extinguish the fire. After the fire was extinguished Bhamabai's brother Gunyaba Sankat immediately took her to Sasoon Hospital where she was admitted. In the hospital Bhamahai informed her brother that the appellant has poured kerosene oil on her and set her on fire.
Bhamabai was admitted at about mid-night, on the night of 27-28/6/92, in the Sassoon Hospital, Pune. P.W. 2 Dr. Malviya, a resident medical officer, enquired from her history of her burns and she informed him that she was burned by her father-in-law who poured kerosene oil on her head and ignited her with a match-stick.
At the time of recording the case-history Dr. Malviya found Bhamabai to be fully conscious and in a fit condition to give her statement. The case history was recorded by Dr. Malviya in the medical case papers at Exhibit 12.
On examining Bhamabai Dr. Malviya found that she had sustained 60% burns which were distributed between her chest, both upper limbs and lower part of face.
Sensing that the condition of Bhamabai was precarious Dr. Malviya informed the Medical Officer, the Superinitendent and the police to make arrangement for recording her dying declaration. He had also given her all the necessary emergency drugs.
3. P.S.O. of Band Garden Police Station sent a letter to the Judicial Magistrate, First Class, Suresh Wadkar P.W. 4 which was received by the latter at 5.45 a.m. on 28-6-1992, requesting him to record the dying declaration of Bhamabai in Sasoon Hospital, Pune. On receiving the aforesaid letter PW 4 Suresh Wadkar went to Sasoon Hospital, Pune where in Ward No. 27 he met Dr. Malviya who was on duty. Suresh Wadkar asked the police constable who accompanied him to leave the ward and thereafter he disclosed his identity to Dr. Malviya and the purpose of his visit, viz. to record the dying declaration of Bhamabai. Thereafter both Suresh Wadkar and Dr. Malviya went to the bed of Bhamabai. At that time nobody was present there excepting them. After obtaining a certificate by Dr. Malviya (Exhibit 17) to the effect that Bhamabai was in a fit mental condition to make the statement he recorded her dying declaration in question and answer form.
That dying declaration reads as follows :
"Q : I am J.M.F.C. How you sustained the burns ?
I came here to record your statement. Do you understand it ? Whether you are ready to give the statement ?
A : Yes.
Q : How you sustained burns ?
A : The uncle of my husband used to tell false things against me and due to it my husband used to beat me daily. I had brought the kerosene at night only. My husband and his uncle said me that if you wanted to get yourself set to fire, you were at liberty to do so.
Q : When the said incident occurred ?
A : Between 10 to 11 p.m. Q : How the said incident took place ?
A : My husband's uncle came, when I was asleep and poured kerosene on my person and set me on fire. I awoke when I was in flames.
Q : Whether you awoke before you were ablazed or after that ?
A : I awoke after I was set to fire.
Q : How you came to know that person setting fire was the uncle of your husband ?
A : The daughter of uncle of my husband had followed him.
Q : What had happened, when you were ablazed ? who had extinguished the fire ?
A : My husband alone was there and he extinguished the fire. Others were afraid of coming near me. Nobody else extinguished my fire.
Q : What happened thereafter ?
A : I started running here and there. No body was ready to take me to hospital. Everybody was frightened. My brother resides in our neighbourhood and when he came to know about this, he came and admitted me in the hospital.
Q : What was the cause of enmity between your husband's uncle and you ?
A : My husband abuses him under the influence of liquor and at that time he broke the leg of my husband. Still the leg of my husband is under plaster and since then he is having grudge upon us.
Q : Where he resides ?
A : Near only. In our neighbourhood.
Q : Whether you suspect anybody else ?
A : My husband and his uncle, both of them had done this act.
Q : Do you want to tell something else ?
A : Narayan told me and my husband that he will give foodgrains and money (Rashan-Pani) to us.
But he refused to give.
Q : Who is Narayan ?
A : My husband's uncle.
Q : Why he told that he will give foodgrains and money (Rashan Pani) ?
A : Narayan fractured leg of my husband, that's why he said that he will give Rashan-Pani.
After recording her dying declaration Dr. Malviya, P.W. 2 again certified, vide Exhibit 18, that the declarant remained fully conscious during and after recording of the statement.
4. The F.I.R. of the incident was dictated by Bhamabai to P.S.I. Dattatraya Raghuji Temghare PW 8 of Swargate Police Station, Pune at 7.45 a.m. on 28-6-92. This F.I.R. is also a dying declaration and has a crucial value. Hence we propose reproducing the same in its entirety, as under :
I, Sou. Bhamabai Ramesh Bhalshankar, age 30 yrs, occu Household r/at S. No. 132, Parvati Payatha, Pune.
Personally, admitted in Sasoons Hospital, Ward No. 27 and under full conscious state giving the statement that I am residing at the above mentioned place with my husand and a daughter and son.
1 1/4 month before there was quarrel between my husband and his uncle Narayan Pandharinath Bhalshankar. During the said quarrel, he assaulted my husband with iron bar and at that time the leg of my husband was fractured. The said matter was not reported to police because both of them compromised. At that time, Narayan promised us that he will give food grains and money (Rashan pani) to us. For one or two times he gave food grains and Rs. 40/ - and nothing more. Yesterday on 27-6-1992 at 7.00 hrs. I went to the house of cousin father-in-law Narayan, who stays in our neighbourhood as there was no foodgrains in our house. I went to him and asked money for foodgrains (Rashan). At that time he told me and my husband that he himself was not getting sufficient food and therefore he was unable to provide foodgrains to us. At that time my husband said that I will see him, how he is not giving money for foodgrains and in the angry mood my husband beat me in front of the house and said to me that for your sake only Narayan had broken my leg. As my husband beat me, so it about 9.30 p.m. I went to the house of my cousin father-in-law and told him that as you did not give the foodgrains (rashan) that's why my husband beat me, then I abused him then I returned to my house and went to sleep.
Today, between 10 to 11 p.m. my cousin father-in-law Narayan, came in my house. He poured the kerosene from the bottle which was in my house on my person and set me on fire with the help of burning match stick. In the burning condition, I stood up when he was running from there, at that time I saw him. My husband tried to extinguish the fire. In the burning condition, I went to my brother, Gunyaba Sakat. He immediately took me to Sasoon Hospital and admitted in ward No. 27. In the hospital I informed my brother that my cousin father-in-law poured kerosene on me and set me on fire.
Thus, on 27-6-92, between 10 to 11 p.m. when I went to my cousin father-in-law Narayan Pandharinath Bhalashankar r/at S. No. 132, Parvati Payatha, Pune to ask him that why he is not giving foodgrains (Rashan) to us and why he beats my husband, at that time abused and exchange of words took place between us. Due to this reason, he became angry and on the above mentioned time he came in our house and when we were sleeping, he poured kerosene from the bottle which was in my house on my person and set me on fire. I think that he has done this act, as per say of my husband and therefore, I had a legal complaint against him.
My statement was read over to me and it is correct as per my narration.
Hence this statement.
Before me, Left toe impression both hands are seen burnt sd/- therefore the thumbs impression was not taken." xx P.S.I. Swargate Police Station, Pune Bhamabai hovered between life and death from the mid-night on the night of 27/28-6-92 to 2-7-1992 dt Sasoon Hospital Pune. On 2-7-1992 at 5.15 p.m. she succumbed to her injuries there.
5. The post-mortem examination of the dead body of the deceased was conducted on 2nd July 1992 between 10 p.m. to 11 p.m. by P.W. 12 Dr. Laxman G. Pherwani. On the corpse the doctor found 2nd and 3rd degree burns on face, neck, chest, abdomen, back, both extremities and both lower extremities. According to Dr. Pherwani the deceased died on account of shock and toxemia resulting from the burns sustained by her.
6. The investigation of the case was conducted by P.W. 8 P.S.I. Temghare. He prepared the spot panchanama between 9.15 a.m. to 10.15 a.m. on 28-6-1992. From the place of the incident which was a room admeasuring 8' x 8' he seized a bottle smelling of kerosene oil, a small tin lamp, a pink coloured blouse and partly burnt saree under a panchanama. The same day he recorded statements of a large number of witnesses, including P.W. 6 Jamnabai K. Nagtilak and P.W. 7 Sunita Nana Bhalshankar. After the death of Bhamabai on 2-7-1992 he prepared the inquest panchanama. Finally, after completion of the investigation on 17-9-1992 he submitted the chargesheet.
In the trial Court the appellant and the acquitted accused Ramesh Mohan Bhalshankar were charged under Section 302 read with 34, I.P.C. to which they pleaded not guilty and claimed to be tried.
In the trial Court apart from tendering substantial documentary evidence prosecution examined as many as 8 witnesses, two of them, viz., P.W. 6 Jamnabai Keshav Nagtilak and Sunita Nana Bhalshankar (P.W. 7) were examined as ocular witnesses, but they did not support the prosecution and were declared hostile. In defence the appellant did not examine any witness.
The learned trial Judge believed the evidence of dying declarations and convicted and sentenced the appellant in the manner stated above. As mentioned earlier he acquitted accused Ramesh Mohan Bhalshankar.
Hence this appeal.
7. We have heard Mr. Sunil Kadam for the appellant and Mr. R. Y. Mirza APP for State of Maharashtra. We have also perused the deposition of the witnesses, the dying declarations made by the deceased, the material exhibits and the impugned judgment. After giving our anxious consideration to the matter we are of the considered view that the conviction of the appellant has been correctly arrived at and does not warrant our interference.
8. The conviction of the appellant is founded on the three dying declarations made by the deceased. The first in the form of her statement recorded in medical case papers by P.W. 2 Dr. Malviya, the second in the form of her statement recorded by the Judicial Magistrate, First Class P.W. 4 Suresh S. Wadkar; and the third in the form of FIR dictated by her to P.S.I. Temghare.
There can be no quarrel with the proposition that a conviction can be safely recorded even on or uncorroborated dying declaration provided the same inspires confidence. Way back in the year 1958 in the declaration Khushal Rao v. State of Bombay, this ratio has been laid down by the apex Court. In paragraphs 16 and 17 of the aforesaid judgment the apex Court has observed thus :
"(16) On a review of the relevant provisions of the Evidence Act and of the decided cases in the different High Courts in India and in this Court, we have come to the conclusion, in agreement with the opinion of the Full Bench of the Madras High Court, aforesaid, (1) that it cannot be laid down as an absolute rule of law that a dying declaration cannot from the sole basis of conviction unless it is corroborated;(2) that each case must be determined on its own facts keeping in view the circumstances in which the dying declaration was made; (3) that it cannot be laid down as a general proposition that dying declaration is a weaker kind of evidence than other pieces of evidence; (4) that a dying declaration stands on the same footing as in the light of surrounding circumstances and with reference to the principles governing the weighing of evidence; (5) that a dying declaration which has been recorded by a competent Magistrate in the proper manner, that is to say, in the form of questions and answers, and, as far as practicable, in the words of the maker of the declaration, stands on a much higher footing than a dying declaration which depends upon oral testimony which may suffer from all the infirmities of human memory and human character, and (6) that in order to test the reliability of a dying declaration, the Court has to keep in view, the circumstances like the opportunity of the dying man for observation, for example, whether there was sufficient light if the crime was committed at night; whether the capacity of the man to remember the facts stated, had not been impaired at the time he was making the statement, by circumstances beyond his control; that the statement has been consistent throughout if he had several opportunities of making a dying declaration apart from the official record of it; and that the statement had been made at the earliest opportunity and was not the result of tutoring by interested parties.
(17) Hence, in order to pass the test of reliability, a dying declaration has to be subjected to a very close scrutiny, keeping in view the fact that the statement has been made in the absence of the accused who had no opportunity of testing the veracity of the statement by cross-examination. But once, the Court has come to the conclusion that the dying declaration was the truthful version as to the circumstances of the death and the assailants of the victim, there is no question of further corroboration.
If on the other hand, the Court after examining the dying declaration, in all its aspects, and testing its veracity has come to the conclusion that it is not reliable by itself, and that it suffers from an infirmity then without corroboration it cannot form the basis of a conviction. Thus, necessity for corroboration arises not from any inherent weakness of a dying declaration as a piece of evidence, as held in some of the reported cases but from the fact that the Court in a given case has come to the conclusion that that particular dying declaration was not free from the infirmities, referred to above or from such other infirmities as may be disclosed in evidence in that case."
A persual of para 17 would show that the necessity for corroboration would depend upon as to whether a dying declaration is implicitly reliable or not. If it is there there is no necessity for corroboration, if not, it requires corroboration. We dare say that right till today, the decision reported in Khushal Rao's case (1958 Cri LJ 106) is good law; in fact the final law on the subject of dying declaration.
9. The question which naturally arises is as to whether the evidence of three dying declarations in the instant case inspires confidence or not ? We now propose considering each of them.
10A. In that first dying declaration, which was recorded in medical case papers by Dr. Malviya P.W. 2, at midnight, on the night of 27/28th June 1992 when he asked Bhamabai in the hospital about the history of her burns, she replied that her father-in-law had burnt her after pouring kerosene oil on her and lighting a burnt matchstick on her person. Mr. Sunil Kadam, learned counsel for the appellant vehemently urged that this dying declaration does not fix the identity of the appellant because, admittedly, the appellant is not the father-in-law of Bhamabai but being the real uncle of Bhamabai's husband, Ramesh Mohan Bhalshankar, her uncle-in-law. In view of this fact, Mr. Kadam urged that we should not construe this dying declaration as a document which incriminates the appellant. We regret that it is not possible for us to accede to this contention. It is experience that sometimes even an uncle-in-law is called father-in-law. We cannot be very technical in such matters. It should also be borne in mind that barely an hour before the recording of this dying declaration Bhamabai had been burnt and Understandingly must have been in tremendous agony. If in such a situation she chose to use the word 'father-in-law' and not uncle-in-law, in our view no capital can be made out from the same. In our view the aforesaid dying declaration recorded by Dr. Malviya inspires confidence and although without any corroboration may not be a sure basis for sustaining the appellant's conviction but coupled with the other two dying declarations, referred to earlier, would certainly be a safe basis for upholding the conviction of the appellant.
10B. We next come to the dying declaration recorded by P.W. 4 Suresh Wadkar, Judicial Magistrate, First Class on 28-6-1992 between 6.15 to 6.45 a.m. In the earlier part of our judgment we have extracted this dying declaration which is in question and answer form in its entirety. Mr. Kadam, learned counsel for the appellant, vehemently contended that this dying declaration also does not fix the identity of the appellant because the assailant therein has been described as Bhamabai's husband's uncle and the evidence of P.W. 5 Bhagwat Tatyaba Sawant is that the appellant Narayan, uncle of Ramesh Mohan Bhalshankar husband of Bhamabai, has 4 other brothers.
Mr. R. Y. Mir-za learned APP on the other hand contended that if the aforesaid dying declaration is read as a whole, as it should be read, it becomes crystal clear that the uncle referred to by the declarant is the present appellant. To bring home his point Mr. Mirza invited our attention to the question, 'what was the cause of enemity between your husband's uncle and you', and the reply given by the declarant was 'my husband abused him under the influence of liquor and at that time he broke the leg of my husband'. 'Still the leg of my husband is under plaster and since then he is having the grudge upon us'. Mr. Mirza also urged that in this dying declaration itself the victim stated that the name of her husband's uncle was Narayan, which is also the name of the present appellant. Mr. Mirza contended that since in the dying declaration the victim has categorically stated that her husband's uncle poured kerosene on her and the uncle referred to by her is Narayan (the appellant) it categorically incriminates him.
We have given our thoughtful consideration to the contentions canvassed by Mr. Kadam and by Mr. Mirza on this dying declaration and our view is that if the aforesaid dying declaration is read as a whole the word 'husband's uncle' used in it refers to the appellant. However in our view on considerations of caution and safety this dying declaration without any further corroboration would not have been sufficient for sustaining the conviction of the appellant.
11. Fortunately in this case there is corroboration, not only in the form of dying declaration recorded in medical case papers by Dr. Malviya P.W. 2 but also in the form of FIR dictated by Bhamabai to P.S.I. Dattatraya Temghare P.W. 8 of Swargate Police Station on 28-2-1992 at 7.45 a.m. inside ward No. 27 of Sasoon Hospital, Pune. Since the aforesaid FIR is of a crucial value for the decision of this case, in the earlier part of our judgment we have extracted the same in its entirety. A persual of the aforesaid FIR unmistakenly shows that Bhamabai therein has mentioned that on account of ill-will and grudge between the appellant and her husband Ramesh Mohan Bhalashankar, the appellant came to her house between 10 to 11 p.m. on 27-6-1992 and after pouring kerosene oil on her set her on fire with the help of a burning match-stick. She also stated therein that her husband tried to extinguish the fire. There must not have been any difficulty for Bhamabai to recognise the appellant who was her own uncle-in-law; especially because the evidence is that immediately prior to the incident she had visited him in connection with food-grains and money. We are not prepared to believe that unless the appellant had actually set her on fire and burnt her she would have implicated him on such a serious charge.
In our view the safeguards to be borne in mind by the Court before accepting a dying declaration as laid down in paragraphs 16 and 17 by the apex Court in the decision (supra) have been fully satisfied and the evidence of this dying declaration inspires implicit confidence.
12. Mr. Kadam learned counsel for the appellant vehemently contended that the dying declaration in the form of FIR should not be accepted by us because PSI Temghare prior to recording it did not take a certificate from the doctor as to whether the informant was in a fit mental condition to make the same. There can be no dispute that it would have been better for PSI Temghare to have done that. However, in our view absence to do the same does not render a fatal defect in that dying declaration. We should not lose sight of the fact that, barely an hour before Dr. Malviya P.W. 2 had medically examined Bhamabai, both prior to and after Suresh Wadkar P.W. 4, Judicial Magistrate, First Class recording her dying declaration and on both the occasions had found her in an absolutely fit mental condition. Further the degree and the nature of her burns were not such which would have impaired her faculty to make the FIR. It should be borne in mind that the F.I.R. was made by the victim on 28-6-92 at 7.45 a.m. and she only succumbed to her injuries as late as 5.15 p.m. on 2-7-1992. All this shows that she must have been fully conscious at the time of the making of the F.I.R. It should also be remembered that P.S.I. Temghare had no animus against the appellant and in the absence of the same he would not have falsely attributed the F.I.R. to the victim, unless she had really made it.
For the aforesaid reasons we find this contention of Mr. Kadam to be devoid of substance and reject the same.
Mr. Kadam also contended that in the FIR below the impression of foot of the informant her name is not mentioned and therefore, it appears that the FIR was a fishy document and was not made by her. We do not find any merit in his contention either. It should be remembered that the opening words of the FIR are "I, Sou. Bhamabai Ramesh Bhalshankar ...".
This obviously means that the FIR was made by her. Hence this contention too fails.
13. Mr. Kadam also contended that the apex Court has deprecated the practice of Police Officers recording the dying declaration and hence we should not place any reliance on the F.I.R. as a dying declaration. We regret that this contention is also devoid of substance. What has been deprecated by the apex Court is a dying declaration in the form of the statement of the victim recorded under Section 161, Cr.P.C. and not a dying declaration in the form of the F.I.R. lodged by the victim. Mr. Kadam placed reliance on the decision of the apex Court in the case of Balak Ram v. State of U.P. .
In paragraph 23 of the decision State of Punjab v. Amarjit Singh, the apex Court has drawn a distinction between a dying declaration recorded by an Investigating Officer in the form of a statement of the victim under Section 161, Cr.P.C. and the FIR lodged by the victim under section 154, Cr.P.C. The apex Court has held that the practice of recording the former has only to be deprecated because the same is made to an Investigation Officer. Relying on the decision Munna Raja v. State of Madhya Pradesh, the apex Court held that the FIR lodged by the victim cannot be castigated as the statement recorded by the Investigating Officer under Section 161, Cr.P.C. because it is not recorded by a Police Officer, in the capacity of a Investigating Officer.
As a matter of fact in paragraph 17 of its decision of Uttar Pradesh v. Chetram, the apex Court has held that a statement of the victim in the form of a F.I.R. "merits acceptance as her dying declaration and to be accorded a high degree of value".
In Balak Ram's case, 1974 Cri LJ 1486 (supra), what was deprecated by the apex Court was a dying declaration in the form of victim's statement recorded under Section 161, Cr.P.C. by the Investigating Officer and not a dying declaration in the form of the FIR. Hence the aforesaid contention of Mr. Kadam also fails.
14. In our view the dying declaration in the form of the F.I.R. lodged by the deceased is implicity reliable and without any corroboration, is sufficient to confirm the conviction of the appellant. However, the other two dying declarations made by the deceased, referred to earlier, land tremendous assurance and corroboration to the aforesaid dying declaration and leave not even an iota of doubt in our mind that the appellant was squarely responsible for the murder of the deceased.
15. Pursuant to the above discussion we are satisfied beyond any shadow of doubt that the impugned order convicting and sentencing the appellant to undergo imprisonment for life under Section 302, I.P.C. has been rightly recorded by the trial Court. Hence we confirm the same.
16. In the result this appeal is dismissed. We are informed that the appellant is in jail. He shall remain there till he serves out the sentence awarded to him.
Before parting with this judgment we would like to put on record our appreciation for the extremely tenacious manner in which this appeal has been argued by Mr. Sunil Kadam and Mr. R. Y. Mirza, counsel for the appellant and the Additional Public Prosecutor respectively. The assistance rendered by them has facilitated us tremendously in recording this judgment.
Certified copy expedited.
17. Appeal dismissed.