Bombay High Court
Vijay Son Of Purushottam vs State Of Maharashtra on 2 February, 2011
Author: A.H. Joshi
Bench: A. H. Joshi, A. B. Chaudhari
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Criminal Appeal No.114 of 2004
With
Criminal Appeal No.128 of 2004
[A] Criminal Appeal No. 114 of 2004 :
1. Vijay son of Purushottam
Surushe,
aged about 21 years,
2. Indubai wife of Purushottam
Surushe, aged about
60 years,
both residents of Deulgaonmali,
Tq. Mehkar, Distt.
Buldana. .... Appellants.
[Org. Accused Nos. 2 & 3]
Versus
State of Maharashtra,
through Police Station
Officer,
Police Station,
Mehkar, Distt. Buldana. .... Respondent.
*****
Mr. S.V. Sirpurkar with Mr. V.R. Thote, Advocates for
the appellants.
Mr. T.A. Mirza, Additional Public Prosecutor for the
respondent-State.
*****
[B] Criminal Appeal No. 128 of 2004 :
Vilas son of Purushottam
Surushe,
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2
aged about 29 years,
resident of Deulgaonmali,
Tq. Mehkar,
Distt. Buldana. .... Appellant.
[Org. Accused No.1]
Versus
State of Maharashtra,
through Police Station
Officer,
Police Station,
Mehkar, Distt. Buldana. .... Respondent.
ig *****
Mr. S.V. Sirpurkar with Mr. V.R. Thote, Advocates for
the appellant.
Mr. T.A. Mirza, Additional Public Prosecutor for the
respondent-State.
*****
CORAM : A.H. JOSHI AND
A.B. CHAUDHARI,JJ.
Reserved on : 24th January. 2011.
Pronounced on : 02nd February, 2011.
ORAL JUDGMENT [Per A.H. Joshi, J.]:
1. Appellants were charged for commission of offences under Section 302 read with Section 34, Section 304-B, and by way of additional charge, for offences under Section 498- A read with Section 34, and Section 316 read with Section 34 of Indian Penal Code.
::: Downloaded on - 09/06/2013 16:49:21 ::: 32. Accused No.1 Vilas was convicted for offences punishable under Sections 302 and 498-A read with Section 34 of Indian Penal Code, while accused nos. 2 and 3 were convicted for offence punishable under Section 498-A read with Section 34 of Indian Penal Code.
All accused were, however, acquitted of offences punishable under Sections 304-B and 316 read with Section 34 of Indian Penal Code.
The
sentence for offence under
Indian Penal Code was for life and fine, and it was one year Section 302 of and fine for offence under Section 498-A of Indian Penal Code.
3. Heard both the sides.
4. The bone of contention raised in support of acquittal by learned Advocates Mr. Sirpurkar and Mr. V.R. Thote for the appellants can be summarized as follows:-
[a] Admittedly, it is a case of circumstantial evidence and there are no eye-
witnesses.
[b] Prosecution has failed to discharge its burden of proving the murder by the accused no.1 Vilas by rendering positive evidence of chain of circumstances, on the basis of which it could be proved that accused ::: Downloaded on - 09/06/2013 16:49:21 ::: 4 no.1 Vilas is the assailant.
[c] In view of the admissions in cross-
examination of PW 1 - Digambar and contents of his written complaint, the crucial piece of evidence, i.e., recovery of weapon of assault, though attempted to be proved by the prosecution, is not proved, and is rendered highly suspicious.
[d] The fact that the accused no.1 Vilas is insane was adequately borne on record from the moment when the commission of offence was brought to the notice of police on 12 th February, 2001, yet police had failed to discharge their burden that though the accused no.1 was reported to be insane, at the time of commission of offence by him, he was in full senses and knowing the consequences of the acts which he was doing. Therefore, the prosecution could not have led to conviction and sentence for offence under Section 302 of Indian Penal Code.
[e] Since the evidence relied upon by the prosecution as regards the charge of dowry- related demand and ill-treatment due to said demand is not primary evidence, the said charge is not proved and hence conviction under Section 498-A is not sustainable.
5. To support his contention, learned Adv. Mr. S.V. Sirpurkar has placed reliance on following judgments:-
::: Downloaded on - 09/06/2013 16:49:21 ::: 5[1] Siddhapal Kamala Yadav Vs. State of Maharashtra [2009 ALL MR (Cri) 289 (S.C.)], [2] Hari Singh Gond Vs. State of Madhya Pradesh [(2008) 16 SCC 109], [3] Bapu @ Gujraj Singh Vs. State of Rajasthan [(2007) 8 SCC 66], [4] Shrikant Anandrao Bhosale Vs. State of Maharashtra [(2002) 7 SCC 748], [5] Dahyabhai Chhaganbhai Thakkar Vs. State of Gujarat [AIR 1964 SC 1563 (V 51 [6]
210)], State of Maharashtra Vs. Govind Mhatarba Shinde [2010 (2) Bom. C.R. (Cri.) 826], [7] Motiram Maroti Dhule Vs. State of Maharashtra [2002 (3) Mh. L.J. 882], [8] Jagannath Das Vs. The State [1992 Cri.
L.J. NOC 32 (CAL.), [9] Krishan Dutt @ Kirshan Chand Vs. State of H.P. [1992 Cri. L.J. 1065], [10] Shriram Vs. The State of Maharashtra [1991 Cri. L.J. 1631], and [11] In re Balagopal (Accused-Prisoner) [1976 Cri. L.J. 1978].
6. In reply, learned APP Mr. T.A. Mirza has argued to refute the submissions advanced by the appellants, and argued on the basis of Judgment of the Trial Court that the Judgment is well supported by reasons on proof of facts, and does not warrant any interference.
::: Downloaded on - 09/06/2013 16:49:21 ::: 67. Perused the record and the citations relied upon.
8. The prosecution has examined in all eleven witnesses, out of whom, PW 1 Digambar Shivaji Raut, PW 3 -
Vanita Rambhau Ambhore, PW 4 Vishnu Digambar Raut, PW 5 -
Laxman Raghoji Dhabddhao, PW 6 Bhagwat Sakharam Bhagdurge and PW 7 Anusayabai Shivaji Raut are examined on the point of dowry-related demand and ill-treatment.
9. PW 2 Dr. Bhagwan Shankarlal Zavar has conducted Post-mortem examination, and remaining witnesses, namely PW 8 Sakharam Namdev Tekade, PW 9 Babusing Shamsing Chavan, PW 10 Pandit Rustumrao Sarnaik, and PW 11 Bhimashankar Manikrao Hirmukhe are police witnesses, who filed First Information Report, conducted investigation etc. are examined to prove homicidal death and the offences under Sections 302, 304-A of Indian Penal Code etc.
10. The defence has examined in all nine witnesses.
The purpose and object of the defence evidence is to prove psychiatric disorder suffered by accused no.1 Vilas, in order to bring him outside the purview of culpability.
Evidence as to dowry-related demand and cruelty ::: Downloaded on - 09/06/2013 16:49:21 ::: 7
11. PW 1 Digambar Shivaji Raut, father of deceased Meena @ Kaveri, is the witness of ill-treatment on dowry-
related demands. His version in this regard can be divided into two parts, namely:-
1. What deceased Meena @ Kaveri informed him, and;
2. What Accused No.2 Vijay demanded from him.
Testimony of this witness on above two points discloses following evidence:-
1.
...................................... .........At the time of Diwali, she was with me for 5-6 days. She was telling that she was subjected to ill-treatment by her husband, mother-in-law and brother-in-law. The reason for ill-treatment was that she was asked to bring Rs.25,000/- from me for purchasing motor cycle. She told about it to me, her mother, grand parents, my sister and other relatives.
We convinced her that we would pay the amount after harvesting the sugar cane and sending it to factory and we would convince her in laws accordingly. Thereafter Vilas came to fetch her. We convinced him also and sent her with him.
2. ........
3. In the month of January, at the time of Sankrant festival, I sent my son to bring my daughter. My son Vishnu fetched her. After th Sankranat till 16 January, she was with us, but she was saying that this time, unless amount is given, she will not go to her in laws. She was telling that her in laws, husband, brother in law and mother in law give cruel treatment to her. She said so to all members of my house. I told her that as soon as sugar cane is harvested, I will pay the amount. Her brother in law Vijay came to fetch her.
::: Downloaded on - 09/06/2013 16:49:21 ::: 8When Vijay had come to take her, I was working in my field, the work of digging well was going on. Laxman Ghabaddhao was working with me. Vijay was accompanied with one more person. They had been to field and Vijay asked me about the arrangement about the amount, and I told that after harvesting the sugar cane, I would pay the amount. When this talk took place, Laxman was present there. I took them to my house. I convinced my daughter and also her brother in law and sent her with Vijay. Vijay said to arrange the amount at the earliest......
[Quoted from page nos. 72, 73 and 74 of the appeals paper- book. Underlining is done to highlight the important and relevant sentences. Sub-paragraphing is done for convenience of reading].
Rest of the evidence of PW 1 Digambar as to ill-
treatment is what this witness heard from other witnesses.
12. In so far as testimonies of other witnesses, namely PW 3 Vanita Rambhau Ambhore, classmate of the victim, PW 4 Vishnu Digambar Raut, brother of the deceased, PW 5 Laxman Raghobaji Dhabddhao, a labourer, PW 6 Bhagwat Sakharam Bhagdurge, and PW 7 Anusayabai Shivaji Raut, grand-mother of deceased, are concerned, all these witnesses give a prototype version, which is but replication of the version of PW 1 Digambar as to what deceased Meena @ Kaveri told them.
Evidence as to Homicidal Death of Meena ::: Downloaded on - 09/06/2013 16:49:22 ::: 9
13. Admittedly, it is a case of circumstantial evidence. There are no eye-witnesses. The First Information th Report was lodged by PW 1 Digambar Shivaji Raut on 13 February, 2001.
14. In fact, the intimation about the death was already th given to police on 12 February, 2001 by DW 5 - Jagdish Vasantrao Surushe, which is at Exh.89, wherein he has addressed, stating that:-
1. igOn 12 th February, 2001 at about 8 O clock in the morning, he went to the field, and at that time Indubai told him that Meena died and he does not know the reasons, nor does he have any suspicion.
2. On the same day, Vilas, the husband of deceased, was taken to hospital.
Report [Exh.89] discloses that Vilas was insane.
15. Police have brought evidence of PW 9 Babusing Shamsing Chavan to prove Memorandum Panchanama of Recovery of weapon of assault.
16. Admittedly, the weapon of assault was not subjected to forensic examination, since though it was sent, it was not accepted by Forensic Laboratory, as it was not affixed the identification seal.
::: Downloaded on - 09/06/2013 16:49:22 ::: 1017. Perusal of cross-examination of Investigating Officer PW 11 Bhimashankar Manikrao Hirmukhe discloses as regards availability of the wooden batten [ Mogari ] near the dead body and that he did not take its search etc. The text of cross-examination, which is relevant in this regard, reads as follows:-
8. ......................................
..........It is true that in report Exh.64 Digambar Raut had stated that on 12.2.2001 he had observed wooden batten near dead body of Mina.
I did not take search of the house of accused no.1 on 13.2.2001. It is true that if I would have taken search of the house of accused no.1 wooden batten would be available on the spot. Investigating Officer had received the map in this case. The map being referred to the witness it is exhibited. It is at Exh.
108. The situation of the spot is shown in map at Exh.108 and the spot Panchanama at Exh. 100.
The heap of wood was accessible to the outsider. .........
[Quoted from page nos. 137 and 138 of the appeals paper- book. Underlining is done to highlight the important and relevant sentences].
He further admits in cross-examination as to whether there were blood stains on Mogari . Relevant portion reads as follows:-
10. ......................................
..........Digambar omitted to state that there was blood stains to (Mogri) wooden batten. ............
[Quoted from page no. 139 of the appeals paper-book].
::: Downloaded on - 09/06/2013 16:49:22 ::: 1118. The description of availability of Mogri on the spot of incident as is admitted by the Investigating Officer is seen in the First Information Report [Exh.64] itself, which reads as follows:-
4. ......................................
..........Hence, all of us went to Deulgaon Mali and we saw my daughter Mina dead. There was an injury below her left eye and a major injury on her head through which blood was seen to have oozed out. A Mogri (a small bat shaped wooden piece used for cleaning the clothes) was lying near her.
[Quoted from page no. 83 of the appeals paper-book].
19. It is seen from the defence evidence that the accused no.1 was insane though he was serving as a teacher, and was under treatment of the Psychiatrist Dr. Kadri.
Evidence of Dr. Kadri as DW 9 is on record.
20. It is also seen from evidence of complainant th Jagdish [DW 5], who gave oral report on 12 February, 2001, as to how the accused no.1 was behaving soon after he saw the dead body of Meena lying on the bed. The relevant portion of testimony of Jagdish, the DW 5, reads as follows:-
2. On the day of incident accused no.2 had come to me and stated that accused no.1 and his wife had not awaken therefore I went to his house. I found that dead body of Mina was on cot. I found that accused no.1 was sleeping with her. I then went to police station, Mehkar and submitted report. The said report is at Exh.89. When police had come to Deulgaonmali I ::: Downloaded on - 09/06/2013 16:49:22 ::: 12 found that accused no.1 was behaving in disorderly manner. ................
[Quoted from page no. 201 of the appeals paper-book].
DW 5 Jagdish Vasantrao Surushe is cross-examined by Public Prosecutor. However, there is no cross-examination on the point that while Meena s dead body was lying on the cot, the accused no.1 was sleeping/lying nearby her corpse, itself is a disorderly behaviour.
21. From perusal of entire evidence and from what this Court has noted as special features therefrom, what emerges can be summarized as follows:-
1. The evidence brought by the accused no.1 raises his case to preponderance of probability that he was suffering from some mental disorder, due to which he was not in a position to understand the consequences of the acts which he was doing and not able to know that it was an offence.
2. The fact that the accused no.1 being probably insane being notified to the police in advance soon after commission of offence, i.e., even a day before FIR was registered, it was the duty of the police to explore and investigate further and bring the proof of fact that the accused Vilas was in a position to understand the consequences of his act ::: Downloaded on - 09/06/2013 16:49:22 ::: 13 and that it was an offence punishable in law, which is not done by the prosecution.
22. Apart from burden which the prosecution had to prove the guilt of the accused, his not being insane, the evidence brought by the prosecution as to various offences leads to conclusions as noted hereinafter.
23. The dowry-related demand is sought to be proved by first form, the testimony of PW 1 Digambar.
says that Vilas made a demand.
This witness, in the Assuming that what would matter is quality and not the volume, it may be believed that a demand relating to dowry was made. The question is whether on account of dowry-related demand, deceased Meena was ill-treated to such an extent and in such a manner that she would be driven to commit suicide?
This aspect is required to be decided on the basis of entirety of evidence. We have already quoted the version of PW 1 Digambar as to his source of knowledge of ill-treatment.
24. It is pertinent to note that all prosecution witnesses have sung the same tune as done by PW 1 Digambar. All of them are coherent on the point that their source of knowledge of ill-treatment is the version of ::: Downloaded on - 09/06/2013 16:49:22 ::: 14 deceased Meena.
25. The exact acts of ill-treatment, its nature and its effect, namely that such ill-treatment would drive the victim to commit suicide, are all left to imagination, as no facts have come forward.
26. In the result, this Court has to hold that the prosecution has failed in proving the act on the part of the accused persons to have made dowry-related demand, and that based on such demands, ill-treated the deceased to such an extent and in such a manner that she would commit suicide.
Thus, the charge in relation to offence under Section 498-A is not proved.
27. In so far as the circumstantial evidence relating to homicidal assault by Accused No.1 Vilas is concerned, while it is a fact that according to the evidence on record, Accused No.1 Vilas was found sleeping in the company of the corpse of Meena, the effort of prosecution to connect him with the weapon of assault is by showing recovery of weapon. Two important pieces of evidence, namely in the FIR [Exh.64], availability of the weapon of assault on the spot is disclosed, as well PW 9 -Babusing Chavan, Investigating Officer, admits in his evidence that ::: Downloaded on - 09/06/2013 16:49:22 ::: 15 details of Mogri were not recorded, though furnished by the informant in FIR, are the crucial facts which destroy the fact of recovery under Section 27 of Evidence Act.
28. Only argument on which the prosecution wants Accused No.1 to be held responsible for the homicidal act is his being in the company of the deceased being her husband and custodian.
29. While the proposition is very simple and obvious, that by itself does not attribute the act of homicide to accused no.1, particularly in the background that when it has come in evidence that the accused no.1 was found sleeping in the company of the corpse of deceased which by itself was a disorderly, and abnormal and insane behaviour.
30. The evidence brought by the defence adequately raises the case of the accused to the extent of his not being in a mentally sound condition to understand the consequences of his acts.
31. In the result, on the point of homicidal death, this Court has to hold that the prosecution has failed to prove authorship of the assault on the part of Accused No.1 Vilas.
::: Downloaded on - 09/06/2013 16:49:22 ::: 1632. Considering what this Court has found on facts, the citations relied upon by learned Advocates for the appellants need not be discussed.
33. In the result, the judgment and order of conviction and sentence cannot be sustained.
34. Appeals are allowed. Judgment and Order of conviction and sentence under appeals is set aside.
Accused persons deposited, be refunded.
be set at liberty. Fine amount, if
JUDGE JUDGE
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