Allahabad High Court
Ramvir Singh Son Of Mahendra Pal Singh ... vs State Of U.P. on 16 March, 2007
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza, G.P. Srivastava
JUDGMENT Imtiyaz Murtaza, J.
1. All the appeals are directed against the judgment and order dated 20.4.2005 passed by Addl. Sessions Judge, Court No. 3, Shahjahanpur in S.T. No. 1869 of 2003 whereby the appellants were convicted under Section 304B, 498A I.P.C. and Section 4 of Dowry Prohibition Act and sentenced the appellants Ramvir Singh, Mahendra Pal Singh and Shyamvir Singh alias Shyamu to undergo imprisonment for life under Section 304B I.P.C, one year imprisonment under Section 498A I.P.C. and a fine of Rs. 5000/- each and in default of payment of fine 3 months further imprisonment and further sentenced to undergo 6 months imprisonment under Section 4 Dowry Prohibition Act and a fine of Rs. 2000/- each and in default of payment of fine further imprisonment of two months. Further the appellants Smt. Ramvati and Km. Soni were convicted under Section 304B I.P.C. and sentenced to imprisonment for 7 years, one year imprisonment under Section 498A I.P.C. and a fine of Rs. 5000/-each and in default of payment of fine further imprisonment of 3 months and further sentenced to 6 months imprisonment under Section 4 of Dowry Prohibition Act and a fine of Rs. 2000/- each and in default of payment of fine two months further imprisonment. All the sentences to run concurrently.
2. Brief facts of the case, which gave rise to these appeals, are that a first information report was lodged by Narvir Singh at Police Station Madnapur, district Shahjahanpur on 4.6.2003 wherein it was alleged that he had married his daughter Reena Devi according to Hindu rites with Ramvir Singh on 28.4.2003. He had given dowry according to his status. He had also given a motorcycle in dowry but there was continuous demand of dowry by Ramvir Singh, husband, Mahendra Pal Singh, father-in-law, Smt. Ramvati, mother-in-law, Shyamvir Singh, brother-in-law and Km. Soni, daughter of Shyamvir Singh. They used to demand a fridge, a colour television and Rs. 50,000/-cash. After the marriage when she returned to his house, she had narrated the demand. About 4 days back his son Pushpendra had gone to the house of in-laws of Reena she had stated him that their family members beat her and they did not give her food also. They are demanding Rs. 50,000/-, a colour television and a fridge and they also threatened her that in case the demand is not fulfilled within a week they will kill her and re-marry Ramvir Singh. The informant approached in-laws of his daughter but they did not pay any heed and committed her murder in the night of 20/21.5.2003. After hearing the news of death of his daughter he went to her in-laws' house and saw the injuries on various parts of her body.
3. Raj Pal, Naib Tehsildar had prepared the inquest memo of the dead body which is Ext. Ka 3. He had also prepared the relevant papers for the post-mortem examination which are Exts. Ka. 4 to Ka. 7.
4. Dharmendra Sachan, Dy. Superintendent of Police had investigated the case. He had prepared the site plan on the pointing out of the informant which is Ext. Ka. 8. He had arrested Ramvir Singh and Mahendra Pal Singh on 12.6.2003. He had recorded the statements of Munni Devi, Pushpendra, Jaiveer, Upadesh, Guddu and other witnesses. After the conclusion of the investigation he had submitted the charge sheet. The post-mortem was conducted by Dr. P.P. Srivastava on 22.5.2003. In the external examination he had found the dead body of average built. Rigor mortise passed off upper and lower extremities all over body swollen. Blister present at places. Face congested, scalp hair loosing and easily pulled out. Tongue protruded and out of mouth. Eyes closed. Clotted blood present in both nostril. He had noted the following ante-mortem injuries in the internal examination:
1. Diffuse contusion on the front of neck present.
2. Diffuse contusion on the top of Rt. shoulder present.
3. Diffuse contusion on the Rt. arm present.
4. Diffuse contusion on the Rt. forearm present.
5. Diffuse contusion mark on the forehead present.
6. Diffuse contusion mark on the flank of Lt. abdomen present.
7. Diffuse contusion mark present on the inner side of both thigh present.
8. Diffuse contusion mark present in the front of Lt. leg present.
9. Diffuse contusion mark present on the front of both knee joint present.
10. Diffuse contusion mark present on the Lt. buttock present.
5. He had found hyoid bone fractured. In his opinion the cause of death is asphyxia as a result of ante-mortem strangulation.
6. After the submission of charge sheet the case was committed to the court of Sessions.
7. The prosecution in support of its case had examined P.W. 1 Narvir Singh, P.W. 2 Pushpendra Singh, P.W. 3 Dr. P.P. Srivastava, P.W. 4 Rajpal, P.W. 5 Dharmendra Sachan and P.W. 6 Tejpal Singh.
8. P.W. 1 Narvir Singh had supported the allegations mentioned in the first information report. He deposed that on 28.4.2003 he had married his daughter to Ramvir alias Ramu of the village. He had given dowry according to his status and he had also given a motorcycle. The accused were not satisfied with the dowry which he had given in marriage. They used to demand a colour television, fridge and Rs. 50,000/- cash. When his daughter came to his house she stated him that the accused demanded a colour television, fridge and Rs. 50,000/- and they also threatened and tortured. His son Pushpendra Pal Singh had gone to the house of in-laws of Reena and after his return he told him that in-laws of Reena harassed her and demanded a colour television, fridge and Rs. 50,000/- cash and they had also threatened to kill Reena in case the demand is not fulfilled. Reena had also told him that they will re-marry her husband else where. In the night of 20.5.2003 they killed Reena by assaulting her with leg of cot "paya ". He received information in the morning. He went to the house of Reena and found her dead. He had also found blood stained 'paya'. He went to lodge the report at Madnapur Police Station but his report was not registered. On the next day he had prepared the first information report which is Ext. Ka. 1 The case was registered on the order of Superintendent of Police on 4.6.2003.
9. P.W. 2 Pushpendra Singh deposed that his sister Reena Devi was married on 28.4.2003 with Ramvir Singh. In the marriage dowry was given according to his status and a motorcycle was also given. After the Bidai when Reena returned to the house she stated that accused is demanding a colour television, fridge and Rs. 50,000/- and also threatened her to kill in case the demand is not fulfilled and they will re-marry Ramvir Singh @ Ramu for dowry. He further deposed that one week prior to the death of his sister he had gone to her in-laws house and they wanted from him to fulfill the demand. On 20.5.2003 in the night the accused had committed murder of his sister by assaulting with 'paya' of the cot.
10. P.W. 3 Dr. P.P. Srivastava had conducted the post-mortem examination on the dead body of the deceased.
11. P.W. 4 Rajpal, Naib Tehsildar had prepared the inquest memo of the dead body of the deceased and prepared the relevant papers for the post-mortem examination.
12. P.W. 5 Dharmendra Sachan had conducted the investigation and submitted chargesheet.
13. P.W. 6 Con. Tejpal Singh deposed that on 4.6.2003 he was posted as Constable Clerk at Police Station Madnapur. He prepared the chik F.I.R. which is Ext. Ka. 10 and also prepared G.D. entry which is Ext. Ka. 11.
14. The case of the defence was of denial and it was stated that Mahendra Pal Singh, Smt. Ramvati and one Gayatri lived in their ancestral house. Shyamvir Singh and Ramvir Singh live separately. Some miscreants had entered into the house of Ramvir Singh. At that time Ramvir Singh was not present in the house.
15. The defence had examined D.W. 1 Con. Satish Babu Lal. He had proved the writing of Constable Shiv Kumar Singh who had prepared the application and G.D. entry which are Exts. Kha. 1 and Kha. 2.
16. Learned Sessions Judge after considering the documents on record convicted the appellants as aforesaid. Hence these appeals.
17. Learned Counsel for the appellants submitted that the appellants have been falsely implicated in this case. The allegation of demand of dowry is absolutely false. The appellant Ramvir Singh was earlier married and his first wife was dead. He had a daughter from his first wife and they themselves approached the family members of the deceased for marriage. Hence the allegation of demand of dowry is absolutely false. He further submitted that some miscreants had committed the offence and the appellants were not present at the time of occurrence. He further submitted that the accused persons lived separately.
18. We have heard learned Counsel for the appellants and learned A.G.A. for the State and perused the entire record.
19. In the aforementioned factual backdrop, we have to consider as to whether a case has been made out for conviction of the appellants under Section 304B of the Penal code, which reads as under:
304-R. 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.
20. The essential ingredients of the said offence, therefore are (i) death of a woman must have been caused by any burns or bodily injury or otherwise than under normal circumstances;(ii) such death must have occurred within seven years of marriage;(iii) soon before her death she was subjected to cruelty or harassment by her husband or relative of her husband;(iv) such cruelty or harassment must be in connection with the demand of dowry; and (v) such cruelty is shown to have been meted out to the woman soon before her death.
21. Section 113B of the Evidence Act is also relevant for the case at hand. Both, Section 304B I.P.C. and Section 113B of the Evidence Act were inserted with a view to combat the increasing menace of dowry deaths. Section 113B reads as follows: 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 purposes of this section 'dowry death' shall have the same meaning as in Section 304B of the Penal Code (45 of 1860).
22. The documents on record clearly show that the marriage of the deceased with appellant Ramvir Singh took place on 28,4.2003. The case of the prosecution right from the beginning is that there was demand of a colour television, a fridge and Rs. 50,000/- The evidence of P.W.I and P.W. 2 clearly indicates that the deceased was tortured for not fulfilling the demand of dowry and in the night of 20/21.5.2003 she died. The death of the deceased was within one month of her marriage. The post-mortem examination report clearly indicates that she had sustained 10 defused contusions. There was fracture of hyoid bone. She died as a result of ante-mortem strangulation. The death of the deceased took place in the house of her husband and it was a unnatural death.
23. The counsel for the appellants has challenged the findings of the trial court on various grounds. The first submission of the counsel for the appellant was that according to the prosecution case occurrence took place in the night of 20/21.5.2003 and report was lodged on 4.6.2003 and there is inordinate delay in lodging the first information report and on that ground prosecution case should be rejected. We do not find any substance in this submission because the settled principle of law of the Supreme Court is that delay in filing F.I.R. by itself cannot be a ground to doubt the prosecution case and discard it. The delay in lodging the F.I.R. would put the court on its guard to search if any plausible explanation has been offered and if offered whether it is satisfactory. The Apex Court in the case of Amar Singh v. Balvinder Singh reported in (2003) 2 SCC 527 has held as under:
There is no hard and fast rule that any delay in lodging the F.I.R. would automatically render the prosecution case doubtful. It necessarily depends upon facts and circumstances of each case whether there has been any such delay in lodging the F.I.R. which may cast doubt about the veracity of the prosecution case and for this a host of circumstances like the condition of the first informant, the nature of injuries sustained, the number of victims, the efforts made to provide medical aid to them, the distance of the hospital and the police station etc. have to be taken into consideration. There is no mathematical formula by which an inference may be drawn either way merely on account of delay in lodging of the F.I.R.
24. The delay in lodging of the first information report is explained by the prosecution. P.W. 1 Narveer Singh deposed that his daughter was murdered in the night of 20.5.2003. After receiving the information he reached at the place of occurrence and thereafter went to lodge the report but his report was not registered. On the next day he got scribed the report by his nephew Satveer Singh and given at the police station but again his report was not registered. After the post mortem examination he had given his report to the Superintendent of Police and on 4.6.2003 report was registered. The F.I.R. is dated 25.5.2003 and there is an order dated 22.5.2003 of the Superintendent of Police directing Station House Officer Madnapur to register the case. In our opinion there is no delay in lodging the first information report and if there is any delay it is properly explained. The informant cannot be held responsible for the delay after 22.5.2003 because it was only the fault of the police that his report was not registered despite the order passed by the Superintendent of police. The eye witness account cannot be doubted on this ground.
25. The next submission of the counsel for the appellants is that the allegation of demand of dowry is false. There was no occasion for the appellants to demand dowry because it was the second marriage of Ranveer alias Ramu and they had approached the informant for marriage. We do not find any substance in this submission. The case of the prosecution from the beginning is that there was demand of Rs. 50,000/-, Fridge and a Television and on that account she was subjected to cruelty. The witnesses have consistently stated about the demand of dowry and cruelty soon before the death of the deceased. There is nothing to disbelieve their statements about the demand of dowry and cruelty. It is also to be noted that the deceased had died within one month of her marriage in the house of her in-laws. The death of the deceased was on account of ante mortem injuries.
26. All the ingredients of Section 304B I.P.C. mentioned above, are fulfilled. The defence of the appellants is that some miscreants had entered into the house for looting and committed the murder of the deceased. He had also given an application. This explanation is not acceptable because there is nothing on record to show that any article was looted from the house. According to the defence deceased was alone in the house and even after the murder of the deceased nothing was looted. This explanation is absolutely false and is rejected.
27. In view of Section 113B of the Evidence Act, there is presumption of dowry death.
28. It is also submitted by learned Counsel for the appellants that only Ramveer and deceased alongwith the daughter of the first wife used to live in the house alone. The appellants Mahendra Pal Singh, Shyamu alias Shyamveer, Smt. Ramwati and Km. Soni live separately in another house. There is a suggestion that there is separate house which is a Khandhar and other family members live there. We have carefully examined the testimonies of the witnesses. There is no evidence that Mahendra Pal and Ramwati live in any other house.
29. The case of the appellant Shyamvir Singh @ Shyamu and Km. Soni is on different footing. After the investigation the final report was submitted against them and subsequently during the trial they were summoned under Section 319 Cr.P.C. P.W. 2 Pushpendra Singh in his statement under Section 161 Cr.P.C. stated that Shyamvir Singh alongwith Km. Soni lived separately. He and his daughter Km. Soni is not involved in the offence and this statement was denied by him in his statement in court. P.W. 5 Dharmendra Sachan has admitted that P.W. 2 Pushpendra had told to him that Shyamvir Singh and his daughter Soni live in a separate house and they are not involved in the offence and his father had lodged the report at the instance of other people.
30. The prosecution has proved its case successfully. The case of the appellant Shyamvir Singh @ Shyamu and Km. Soni is on different footing. After the investigation the final report was submitted against them and subsequently during the trial they were summoned under Section 319 Cr.P.C. P.W. 2 Pushpendra Singh in his statement under Section 161 Cr.P.C. stated that Shyamvir Singh alongwith Km. Soni live separately. He and his daughter Km. Soni is not involved in the offence and this statement was denied by him in his statement in Court. P.W. 5 Dharmendra Sachan has admitted that P.W. 2 had stated that Pushpendra had told to him that Shyamvir Singh and his daughter Soni live in a separate house and they are not involved in the offence and at the instance of his father he had implicated them. P.W. 5 Dharmendra Sachan had also stated that during investigation several witnesses namely Munni Devi, Pushpendra, Jaiveer, Upadesh and Guddu had told him that Km. Soni and Shyamvir Singh live separately and they are falsely implicated in this case. There is no evidence on the record to suggest that Shyamvir Singh and Km. Soni also live alongwith the deceased and their participation in the crime is not proved beyond reasonable doubt. So far as the appellant Ramvir Singh, Mahendra Pal Singh and Smt. Ramwati are concerned, the prosecution has successfully proved its case beyond reasonable doubt.
31. Lastly, we agree with the submission of the learned Counsel that the sentence of Mahendra Pal is excessive. He is aged about 80 years and the Sessions Judge had already sentenced Smt. Ramwati for seven years. Considering the age and his relationship with the deceased the ends of justice will meet if the sentence of Mahendra Pal is reduced to seven years.
32. For the reasons stated above, the appeals are decided as under:
Criminal Appeal No. 2460 of 2005 (Ramvir Singh v. State) is dismissed. The conviction and sentence awarded by the trial court to the appellant is affirmed. Appellant Ramvir Singh is in jail. He shall be kept there to serve out the sentence awarded by the trial court and affirmed by us.
Criminal Appeal No. 2461 of 2005 (Mahendra Pal singh and Shyamu alias Shyamveer v. State) is partly allowed. The conviction of Mahendra Pal Singh is affirmed but his sentence is reduced to 7 years R.I. instead of life imprisonment. He is on bail. C.J.M. Shahjahanpur is directed to take the appellant Mahendra Pal Singh into custody forthwith to serve out the sentence awarded by the trial court and modified by us. The appeal of Shyamu alias Shyamveer is allowed. He is acquitted of the charges. He is on bail. He need no surrender. His bonds are canceled and sureties discharged.
Criminal Appeal No. 2462 of 2005 (Smt. Ramwati and Km. Soni v. State) is partly allowed. The appeal of Smt. Ramwati is dismissed. The conviction and sentence awarded to her by the trial court is affirmed. She is on bail. C.J.M. Shahjahanpur is directed to take the appellant Smt. Ramwati into custody forthwith to serve out the sentence awarded by the trial court and affirmed by us. The appeal of Km. Soni is allowed. She is acquitted of the charges. She is on-bail. She need not surrender. Her bonds are cancelled and sureties discharged.
33. Office is directed to communicate this order to the court concerned within two weeks.