Gujarat High Court
State Of Gujarat vs Vinodkumar Arjanbhai on 22 April, 2013
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
STATE OF GUJARAT....Appellant(s)V/SVINODKUMAR ARJANBHAI CHAUHAN R/CR.A/1270/1993 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 1270 of 1993 FOR APPROVAL AND SIGNATURE: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ STATE OF GUJARAT....Appellant(s) Versus VINODKUMAR ARJANBHAI CHAUHAN & 2....Opponent(s)/Respondent(s) ================================================================ Appearance: MR KL PANDYA,ADDL.PUBLIC PROSECUTOR for Appellant No. 1 NOTICE SERVED for the Opponent(s)/Respondent(s) No. 1 , 3 ================================================================ CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI Date : 22/04/2013 ORAL JUDGMENT
1. The challenge in this appeal filed by the appellant-State of Gujarat is to the judgment and order dated 12.08.1993, rendered by the learned Additional City Sessions Judge, Sessions Court No.18, Ahmedabad ( the Trial Court , for short) in Sessions Case No.111/1990, whereby the respondents-original accused have been acquitted of the charges under Sections-498A and 306 read with Section-114 of the Indian Penal Code.
2. Respondent No.1, Vinodkumar Arjanbhai Chauhan, is the husband of deceased Bhagwati. Respondent No.2, Arjanbhai Dosabhai Chauhan, was the father-in-law of the deceased, who died during the pendency of the trial. The case, qua him has, therefore, abated. Respondent No.3, Taraben Arjanbhai Chauhan, is the mother-in-law of the deceased. Respondents Nos.1 to 3 have been served, but have not chosen to put in an appearance before this Court.
3. Briefly stated, the case of the prosecution, as set out in the complaint, is that the complainant, Bipinbhai Mohanlal Mochi, father of deceased Bhagwati, had earlier married one Shantaben in the year 1965-1966, out of which wedlock Bhagwati was born. Thereafter, as there was a difference of opinion between the two, the complainant divorced Shantaben. Bhagwati was aged about one and a half years at the time. In the year 1970, the complainant married Vasantiben and had three sons out of the said wedlock.
As per the case of the prosecution, Bhagwati had studied upto 10th Standard. In the year 1983-1984, her marriage with respondent No.1 took place. After the marriage, Bhagwati was staying at the matrimonial house at Hatkeshwar, Gopalnagar, with her in-laws. As per the case of the prosecution, the complainant had gifted ornaments, utensils and clothes at the time of Bhagwati s marriage, according to the custom of the community. After about four months of the marriage, the deceased and her husband had come to Bavla for the marriage of a relative. Thereafter, the complainant and some of his relatives had gone to the residential house of his daughter Bhagwati, at Ahmedabad. At that time, respondent No.3, Bhagwati s mother-in-law, was at home. Upon seeing the complainant s party, she started quarrelling with them and informed the complainant that the character of his daughter is not good and that she goes here and there without taking permission. Respondent No.3 is further stated to have said that they did not want to keep Bhagwati in their house and told the complainant to take her back with him. The complainant tried to persuade respondent No.3, but she did not pay any heed, therefore, the complainant took Bhagwati with him to his village at Chanasma. Thereafter, there was no attempt on the part of Bhagwati s in-laws or her husband to call her back. Bhagwati stayed at the complainant s home for about eight months. The complainant, thereafter, spoke to Babubhai, who had arranged Bhagwati s marriage with respondent No.1. Babubhai wrote a letter to respondent No.1 and Bhagwati s in-laws. Arjanbhai, father-in-law of Bhagwati and father of respondent No.1, came to the house of the complainant where a compromise took place between the parties, after which the complainant sent Bhagwati to her matrimonial house. Thereafter, as Bhagwati was expecting a baby, the Shrimant ceremony took place. However, Bhagwati was not brought to her parental house, due to a custom in their community that the daughter would stay at the matrimonial house at the time of delivery. A son was born to Bhagwati and after six months, she came to the house of the complainant and stayed there for a week. Respondent No.1 went to the house of the complainant to bring Bhagwati back to Ahmedabad. Taraben, mother-in-law of Bhagwati, had gone to stay at village Vinzol. As per the information of the complainant, when Bhagwati s son was about one and a half years, Taraben again came to stay with Bhagwati and respondent No.1. No untoward incident took place for some time and respondent No.3 and the deceased lived peacefully together. However, as per the case of the prosecution, thereafter, respondent No.3 started ill-treating and taunting Bhagwati and instigating respondent No.1, who started beating her, as a result of such instigation. Information regarding the beatings given to Bhagwati was given to the complainant by his son Dhanesh, who had visited Bhagwati s house when he had come to Ahmedabad for some work. The complainant and his wife Vasantiben went to the matrimonial house of Bhagwati. There, Bhagwati told the complainant that her mother-in-law, Taraben, subjected her to cruelty and did not allow her to go to anybody s house, as she was suspicious of her. The complainant tried to reason with Taraben, who quarrelled with the complainant. The respondents told the complainant and his wife that they did not want to keep Bhagwati and he should take her back. The complainant, therefore, brought Bhagwati back to Chanasma as he felt Bhagwati would not be permitted to live peacefully, in spite of his persuasions. After some time, respondent No.1 hired a house in Vinoba Bhave Nagar and called Bhagwati to come and live with him. The complainant sent back his daughter with respondent No.1, but came to know that her in-laws were ill-treating her. It is the case of the prosecution that on 23.03.1989, while the complainant was at his shop, he received a telegram from the father-in-law of the deceased, stating that Bhagwati was serious and had been admitted in L.G. Hospital. After talking to his wife and relatives, the complainant decided to go to Ahmedabad. Thereafter, at about 2.00 a.m., one Jayantilal and Mafatlal came to his house and informed him that Bhagwati had died on account of burns and her son Hitesh had also received burn injuries. The complainant, his wife Vasantiben, his nephew Jayendra with his wife Niruben, left for Ahmedabad and reached there at about 3.00 p.m. They went to the Civil Hospital where they learnt that Bhagwati and her son had both died. Later, the complainant learnt that on 22.03.1989, at about 9.30 p.m., when Bhagwati and her son were in the house, she had poured kerosene upon herself and committed suicide.
Upon registration of the complaint, the investigating machinery was set into motion. The statements of the witnesses were recorded, and an inquest was held on the dead body of the deceased, which was then sent for autopsy. After completion of the investigation, as there was sufficient material on record against the accused, a charge-sheet was submitted before the learned Metropolitan Magistrate, Ahmedabad. As the offence under Section-306 is exclusively triable by the Court of Sessions, the learned Magistrate committed the case to the learned Additional Sessions Judge, where it was registered as Sessions Case No.111/1990. The Trial Court to which the case was made over for trial, framed the charges against the accused, which were read over and explained to them. The accused denied their guilt and claimed to be tried. Accordingly, the case was put to trial. In order to bring home the guilt of the accused, the prosecution examined as many as eleven witnesses and produced documentary evidence. No defence witnesses were examined. After the recording of the evidence of the prosecution witnesses was over, the Trial Court explained to the accused the statements appearing against them in evidence and recorded their statements under Section-313 of the Criminal Procedure Code, 1973. Their defence was that of total denial.
After appreciating and evaluating the evidence on record, the Trial Court recorded findings of acquittal in favour of the respondents, while concluding that the prosecution had not produced sufficient evidence to establish the charge of cruel treatment and abetment to commit suicide against the respondents, giving rise to the filing of the present appeal.
Mr.K.L.Pandya, learned Additional Public Prosecutor has submitted that the Trial Court has not appreciated the material on record in proper perspective, especially the depositions of the complainant, his wife Vasantiben and Dhanesh, brother of the deceased. It is further submitted that the deceased has given a dying declaration, recorded by an Executive Magistrate, in which she has incriminated the accused. Besides this, the deceased has given a statement to the Police in which she has stated clearly about the cruel treatment meted out to her, which drove her to commit suicide. Learned Additional Public Prosecutor has further submitted that as the deceased died within seven years of her marriage, a presumption under Section 113-A of the Evidence Act, 1872, would arise in the present case. It is lastly submitted that the evidence on record is sufficient to bring home the guilt of the accused and the Trial Court has wrongly recorded findings of acquittal. It is prayed that as the reasons recorded by the Trial Court for acquittal are neither cogent nor reasonable, the appeal may be allowed and the impugned judgment and order be quashed and set aside.
In this background, having perused the contents of the complaint as referred to hereinabove and upon considering the submissions advanced by the learned Additional Public Prosecutor, it would be necessary to evaluate and reappreciate the evidence recorded by the Trial Court and examine the reasons assigned for acquittal, by briefly summarizing the salient features of the oral evidence and other material on record.
PW-1 is Laxmanbhai Keshavlal Pardhi, the Executive Magistrate, who has recorded the dying declaration of the deceased. He has been examined at Exhibit-20. He has deposed that on 23.03.1989, at about 1.30 a.m., he received a Yadi from PSI, Vatva Police Station on which he put an endorsement at about 1.30 a.m., at his residence. Thereafter, he went to the Burns Ward at L.G.Hospital, where he found the relatives of the deceased present. He asked the relatives of the deceased and the Police personnel to go out of the ward. He also asked the staff members of the ward to go out. Thereafter, in order to ascertain whether the patient was conscious, he asked Bhagwati what her name was, to which she replied. According to this witness, before recording the dying declaration, he took an endorsement from the Doctor regarding the patient being conscious. He then started asking questions to Bhagwati and recorded her replies. As per this witness, as both the hands of the deceased were burnt, he could not take her thumb impression or her signature on the dying declaration. He, therefore, made an endorsement to this effect at the bottom of the dying declaration.
The dying declaration has been produced at Exhibit-22. This witness states that an endorsement to the effect that the patient was conscious was made by Dr.Bina Kothari, after the dying declaration was recorded.
In his cross-examination, he states that when he received the Yadi, the Doctor had endorsed that the deceased is conscious, which endorsement he had read. He further states that the Police had come to take him to the Hospital in a vehicle and he went to the Hospital in the Police vehicle. This witness further states that PSI Sonwane, who had written the Yadi, had come to take him from his residence to the Hospital in the Police vehicle. He states that PSI Sonwane was with him in the Police vehicle when he was going to the Hospital and it took about half an hour to reach the Hospital from his home. He further states that when he reached the Hospital, he was taken by PSI Sonwane to the patient. This witness categorically states that before he recorded the dying declaration, he had not got an endorsement made from a Doctor that the patient was conscious. From the evidence of this witness, it emerges that upon being served with the Yadi by PSI Sonwane, he was brought to the Hospital from his residence and that he did not take an endorsement to the effect that the patient was conscious from a Doctor before he started recording the dying declaration.
The next important witness is PW-3, Bipinbhai Mohanlal, who is the complainant and father of the deceased. He has been examined at Exhibit-24. He has stated that the deceased was his daughter from his previous wife Shantaben and had studied upto the 10th Standard. Her marriage was arranged through his father s elder brother s son Babubhai, with respondent No.1. After the marriage, the deceased and her husband were staying at Hatkeshwar with her in-laws. This witness broadly reiterates the version given by him in the complaint. It is stated by this witness that upon his visiting the house of Bhagwati with his wife, respondent No.3 had started quarrelling with them and had told him that Bhagwati does not prepare food properly and leaves the house without telling anybody. Respondent No.3 told the complainant that she does not want to keep Bhagwati and that he should take her away. The complainant, therefore, took Bhagwati back to Chanasma. It is only when a compromise was arrived at through the mediator Babubhai, that respondent No.1 and his father came to take Bhagwati back to Ahmedabad. At that time, respondent No.1 and Bhagwati were staying separately and respondent No.3 was residing at Vinzol. The complainant, thereafter, narrates that four or five months after Bhagwati gave birth to a son, she had come to her parental house. Ornaments and clothes were given to her, after which she went back to Ahmedabad. It appears from the evidence on record that there was a compromise between respondent No.1 and respondent No.3 after which respondent No.3, mother-in-law of Bhagwati, came to reside with respondent No.1. Soon quarrels started occurring between respondent No.3 and the deceased and according to the complainant, respondent No.3 used to beat the deceased and complain that she did not prepare food properly. Further, respondent No.3 looked at Bhagwati with suspicious eyes. The complainant narrates that when his son Dhanesh had gone to Ahmedabad, he had met Bhagwati, who told him that respondent No.3 was harassing her. The complainant and his wife went to Ahmedabad, where Bhagwati told them that her father-in-law and mother-in-law used to harass her and instigate her husband to beat her. The complainant tried to persuade Taraben respondent No.3, but to no avail. Thereafter, the complainant brought the deceased to Chanasma where she stayed with her son for about three to four months.
In his cross-examination, the complainant has stated that after the marriage of Bhagwati and respondent No.1, he received a letter from his daughter, stating that she is happy. He has also stated that when Bhagwati met him at Bavla, she was in a happy mood.
PW-4 Dhanesh Bipinbhai is the step-brother of the deceased, who has been examined at Exhibit-28. He states that when he had gone to Ahmedabad to meet Bhagwati, she had told him that the respondents were inflicting physical and mental torture upon her. He states that he met Bhagwati fifteen days prior to her death and at that time Bhagwati had told him that the respondents were ill-treating her and were suspicious of her character, every time she visited the neighbours. According to this witness, he had informed the complainant regarding this, therefore, they went to Ahmedabad and brought Bhagwati back to Chanasma. This witness states that Bhagwati stayed at her parental home for a week, after which respondent No.1 took her back to Ahmedabad. The deposition of this witness is almost a reiteration of the version given by the complainant.
PW-6, Vasantiben Bipinchandra, is the wife of the complainant and the step-mother of the deceased. She has been examined at Exhibit-30. According to this witness, about six months after Bhagwati s marriage, the marriage of Nita, daughter of her sister-in-law, took place at Bavla. They had gone to the wedding, after which they went to the house of the respondents at Ahmedabad. When they went to Bhagwati s house, respondent No.3 started quarrelling with her and complaining about Bhagwati. She states that respondent No.3 told the complainant that Bhagwati gives abuses, goes out without their permission and does not obey them. Respondent No.3 also told them to take Bhagwati back. This witness states that they tried to reason with respondent No.3, but she did not pay any heed, therefore, they brought Bhagwati back to Chanasma with them. During the eight months that Bhagwati stayed with her parents, the respondents did not call her. However, with the help of the mediator Babubhai, a compromise was arrived at and Bhagwati was sent back to the matrimonial house. After the birth of Bhagwati s son, this witness states that she went to Ahmedabad and came back with Bhagwati to Chanasma. Bhagwati stayed at Chanasma for about eight days and returned to her matrimonial house with respondent No.1. At that time, respondent No.3 was staying separately from respondent No.1. After six to seven months, respondent No.3 again came to live with respondent No.1 and the deceased. She states that if Bhagwati went anywhere, respondent No.3 used to suspect her. She further states that when her son Dhanesh had gone to Ahmedabad, Bhagwati had told him that she was being harassed and ill-treated by her mother-in-law. The complainant tried to talk to respondent No.3, but she did not pay any heed, therefore, Bhagwati was taken back to her parental house. Thereafter, a letter was received from respondent No.1 and she was sent back to Ahmedabad.
In her cross-examination, this witness states that Bhagwati was happy and was clever in her studies. She admits that Bhagwati used to write letters to them and the complainant used to reply. She states that those letters are not with her. She admits that she has not stated before the Police that eight days prior to her death, Bhagwati went to her matrimonial house. If the depositions of PW-3 Bipinbhai Mohanbhai, PW-4 Dhaneshkumar Bipinchandra and PW-6 Vasantiben Bipinchandra are seen, it seems that there are inter-se contradictions and improvements in them. PW-3 has stated that when they met Bhagwati after coming from Bavla, respondent No.3 had told him that Bhagwati does not prepare food properly and leaves the house without permission and started abusing his daughter, telling him that she does not want to keep her. On the other hand Dhanesh, who is stated to have been present when the same quarrel took place, gives a different version. He states that Bhagwati told him that respondent No.1 suspects her character and that the deceased was being harassed for food. PW-6 states that when they went to Ahmedabad, respondent No.3 told her that Bhagwati does not take permission before she goes anywhere and does not obey them, therefore, they do not want to keep her. There are some basic contradictions regarding the incidents of the alleged ill-treatment meted out to the deceased by the respondents. Whether the allegations regarding not taking permission and not cooking food properly can be termed as ill-treatment is another question that arises.
One of the most important prosecution witnesses is PW-9, Dr.Bina Kothari, who has been examined at Exhibit-40. She is the doctor who has made the endorsement on the Yadi, to the effect that the patient was conscious when she was brought to the Hospital. She has also made the endorsement on the dying declaration that the deceased was conscious between 2.20 a.m. to 2.35 a.m. This witness states that on 22.03.1989, when she was on duty as a houseman in the Burns Ward at L.G.Hospital, the deceased was admitted to the said Hospital for treatment. On that day, the PSI of Vatva Police Station wrote a Yadi to the Executive Magistrate, for the recording of the dying declaration. This witness states that she made an endorsement on the Yadi that the deceased was conscious, after examining the deceased. She states that she examined the deceased at 12:00 O Clock at night on the same day and found her conscious. This witness further states that the Executive Magistrate asked her after 12:00 O Clock at night whether the patient was conscious. She examined the patient and found that she was conscious. Thereafter, the Executive Magistrate recorded the dying declaration. This witness further states that she then examined the patient at 2.35 a.m. and found her to be conscious, therefore, she gave a common endorsement to the effect that the patient was conscious between 2.20 a.m. and 2.35 a.m. She states that she put her signature under the endorsement on the dying declaration (Exhibit-22).
In her cross-examination, this witness states that the deceased was admitted to the Hospital at 10.35 p.m. On 22.03.1989, with 98% burn injuries. Except for the soles of her feet, the deceased had suffered burns on her whole body. She states that the deceased was in a position to give the history of the case and had given the history herself. She states that she has brought the medical papers with her which are exhibited at Exhibit-41. This witness further states that it has not been stated in the medical papers to what extent the face of the deceased was burnt. She further states that the deceased was given T.T. and Anxol injections. She adds that Anxol injections are given for reducing the pain suffered by the patient. She further states that these injections are given to keep the patient in a semi-conscious state. This witness further states that in such type of injuries, it is difficult for the patient to speak or be spoken to, as all the nerves of the patient are severely affected. Upon showing her the statement allegedly given by the deceased to the Police at Mark-12/11 (later on exhibited as Exhibit-47), this witness states that the patient could not have been in a position to give such a long and detailed statement, in her condition. This witness categorically states in her cross-examination that the case history given by the patient has been recorded by her, wherein the patient has stated that she sustained burn injuries accidentally, from the primus-stove.
The next witness whose testimony would be of some importance is PW-10, Shantosh Shyambhai Sonwane who, at the relevant time, was the PSI at Vatva Police Station. He states that he had written the Yadi to call the Executive Magistrate for the recording of the dying declaration, upon which Dr.Bina Kothari had endorsed that the patient was conscious. He identifies his signature on the said Yadi. He further states that he gave the Yadi to one of the staff personnel and sent him to call the Executive Magistrate. This witness states that he went to the Burns Ward of L.G.Hospital and found that the deceased was fully conscious. He asked certain questions to the deceased, who replied to his questions, which he recorded. This witness states that his writer, Madhusinh, wrote down the statement given by deceased Bhagwati. He further states that as both the hands of Bhagwati were burnt, she could not sign and her thumb impression also could not be taken on the statement recorded by him. He states that the statement was read over by him to the deceased who confirmed that it was true. This witness states that after recording the statement, the Executive Magistrate arrived and recorded the dying declaration.
In his cross-examination, this witness states that he recorded the statement (Exhibit-47) of the deceased after five to seven minutes of sending the Yadi at Exhibit-21 to the Executive Magistrate. He states that the statement was recorded after 12.00 hours at night, but he has written the date 22.03.1989 by mistake. He further states that it took about forty-five minutes to an hour, to record the statement. However, he has not recorded the time when he commenced recording it or the time of completion. It is further stated by this witness that before recording the statement of the deceased, he did not consider it necessary to ask the Doctor to examine her, in order to ascertain whether she was conscious.
If the testimony of this witness (PW-10) is read in juxtaposition with the testimony of PW-1, the Executive Magistrate, it is clear that there are serious material contradictions between the two. PW-10 PSI Sonwane appears to have been caught in the web of his own lies. The Executive Magistrate has clearly stated that PW-10 PSI Sonwane had come to deliver the Yadi to him at his residence and had also accompanied him to the Hospital, for recording the dying declaration of Bhagwati. If that is so, it is not possible for PSI Sonwane to have recorded the statement at Exhibit-47 for forty five minutes to an hour, before the arrival of the Executive Magistrate. PW-10, PSI Sonwane states that he sent a Police personnel with the Yadi whereas the Executive Magistrate states that PSI Sonwane came to his residence himself and accompanied him to the Hospital. PW-10 further states that the Executive Magistrate came after he finished recording the statement of the deceased. PW-10 has tried to show that he had not gone to the residence of the Executive Magistrate but had recorded the statement of the deceased after 12.30 a.m. and only after he had finished recording the statement, had PW-1 arrived. The narration of PW-10 is belied by the evidence of PW-1. There is no reason to disbelieve the evidence of PW-1, the Executive Magistrate, who has no axe to grind.
Another reason for disbelieving the evidence of PW-10 is the statement at Exhibit-47 itself. This statement is stated to have been given by the deceased, who had suffered 98% burns, to PW-10 PSI Sonwane, who did not consider it necessary to take the endorsement of a Doctor in order to verify whether the patient was in a fit position to give the said statement, or not. It has been stated by PW-9 Dr.Bina Kothari in her cross-examination, that the drug Anxol that was administered to the deceased had the effect of making the patient semi-conscious. Thus, the Doctor has categorically stated that the deceased who was suffering from 98% burns and was under the influence of the said drug, could not possibly have been in a fit condition to give such a detailed and exhaustive statement as that at Exhibit-47.
The statement purportedly given by the deceased to PW-10 reads like a story, replete with several insignificant and irrelevant details. It is not possible that a patient suffering from 98% burns and whose whole body, except for the soles of her feet, was totally burnt, and who was being administered strong medicines, could have been in a condition to record such a long statement for forty five minutes to an hour, and then immediately thereafter, get her dying declaration recorded. Moreover, it transpires from both the statement at Exhibit-47 and the dying declaration at Exhibit-22, that the endorsement of the Doctor has not been taken at the relevant points of time and the Police Officer PW-10 did not consider it necessary to do so. PW-10 can hardly be considered an authority to judge the mental and physical condition of the deceased or her capacity to record an exhaustive statement. From the statement of PW-1, it transpires that PW-10 was not at the Hospital but with PW-1, whom he accompanied to the Hospital. He, therefore, could not have recorded the statement before the arrival of the Executive Magistrate. This raises a grave suspicion regarding the authenticity of the statement at Exhibit-47, the contents of which do not inspire confidence, at all.
The Investigating Officer, Siddharajsinh Gulabsinh Bhati, has been examined as PW-11, at Exhibit-49. His version supports the case of the prosecution. The Panchnama of the scene of offence has been drawn at Exhibit-14.
The dying declaration recorded by PW-1 is at Exhibit-22. In the dying declaration, 13 questions were put to the deceased by PW-1. In reply to the question whether any person was present at the spot when the incident took place, the deceased replied in the negative. The deceased was asked to give a short description of the incident, to which she said that her mother-in-law and father-in-law used to harass and abuse her by saying that she keeps many husbands and as she could not bear these words, she poured kerosene and set herself ablaze. Upon being asked if she had a quarrel with anyone, she named her mother-in-law (Respondent No.3) and father-in-law (deceased Respondent No.2). Upon being asked whether she had committed suicide and if so why, the deceased replied in the affirmative and stated that she had taken this step for the above reasons.
This, in totality, is the material evidence adduced in the present case.
It is noteworthy that in the dying declaration, the deceased has not incriminated her husband, respondent No.1. Respondent No.2, the father-in-law of the deceased is already dead. Therefore, as per the dying declaration, the only person who caused her harassment is respondent No.3. Whether it was the father-in-law of the deceased (respondent No.2) or respondent No.3 who used to beat and taunt her that she had many husbands, has not been specified by the deceased. The version of the deceased in the dying declaration is different from the history given by her when she was admitted to the Hospital. As per the evidence of PW-9 Dr.Bina Kothari, when the deceased was admitted to the Hospital, she was conscious and in a fit condition to give her history, which she gave herself. In the history the deceased has stated that she had sustained burns accidentally, from the primus-stove.
On the basis of the above evidence, the Trial Court has come to the conclusion that the evidence of the complainant PW-3, his wife Vasantiben PW-6 and PW-4 Dhanesh, is not credible or trustworthy, as there are contradictions and improvements in their versions. Moreover, they are all closely related to the deceased and are interested witnesses. No independent witnesses have been examined by the prosecution in order to prove the charges of cruelty and abetment to suicide against the respondents. The incidents of alleged cruelty described by the prosecution witnesses are differently stated by different witnesses. Respondent No.3 is stated to have complained to the complainant that the deceased does not cook food properly, and does not obey them or take their permission before going out. Whether such incidents, that may normally occur in a joint family, can be termed as cruelty within the meaning of Section-498A of the Indian Penal Code, is doubtful. As per the said provision of law, the cruelty meted out to the deceased should be of such a nature that is likely to drive a woman to commit suicide. The harassment should be with a view to coercing the deceased or any person related to her, to meet any unlawful demands for property or other valuable security. In the present case, the evidence on record does not establish that respondents Nos.1 and 3 inflicted such extreme physical or mental torture or cruelty on the deceased so as to drive her to commit suicide.
It does appear that there was some friction between the deceased and her mother-in-law respondent No.3 and due to that, some quarrels took place. Bhagwati was brought back by her parents more than once but sent back again, after a compromise was made. There is no evidence on record that Bhagwati went back to the matrimonial house unwillingly or that she was forced to go. The quarrels that are alleged to have taken place are not of such an extreme nature and nor can it be said that there is evidence to show that there was incessant, persistent and unbearable cruel treatment from respondent No.3 to the deceased, that became the cause of her suicide.
To bring home the charge of abetment to commit suicide, the prosecution would have to prove that the respondents have actively instigated, goaded or aided the deceased to commit suicide. The entire evidence on record does not lead the Court to such a conclusion. The findings of the Trial Court in this regard are, therefore, just and proper.
Insofar as the dying declaration is concerned, it ought to be kept in mind that in the evidence of the Executive Magistrate, it has come on record that he could not take the signature or thumb impression of the deceased upon it, as both her hands were burnt. He further states that the deceased was conscious from 2.20 a.m. to 2.35 a.m. when the dying declaration was recorded and the combined endorsement in this regard was obtained by him from PW-9 Dr.Bina Kothari. It has further come in the evidence of this witness that this endorsement was given after the recording of the dying declaration was over, and not when he started recording it. Whether the dying declaration can be disregarded on this count or not, is a pertinent aspect, that may be clarified by certain judicial pronouncements.
In Surinder Kumar Vs. State of Haryana, reported in (2011) 10 SCC 173, the Supreme Court has referred to the legal position regarding the dying declaration in the following terms :
10.
Before considering the acceptability of dying declaration (Ex.PD), it would be useful to refer the legal position.
11. In Sham Shankar Kankaria v. State of Maharashtra, (2006) 13 SCC 165, this Court held as under:
10.
This is a case where the basis of conviction of the accused is the dying declaration. The situation in which a person is on deathbed is so solemn and serene when he is dying that the grave position in which he is placed, is the reason in law to accept veracity of his statement. It is for this reason the requirements of oath and cross-examination are dispensed with. Besides, should the dying declaration be excluded it will result in miscarriage of justice because the victim being generally the only eyewitness in a serious crime, the exclusion of the statement would leave the Court without a scrap of evidence.
11. Though a dying declaration is entitled to great weight, it is worthwhile to note that the accused has no power of cross-examination. Such a power is essential for eliciting the truth as an obligation of oath could be. This is the reason the Court also insists that the dying declaration should be of such a nature as to inspire full confidence of the Court in its correctness. The Court has to be on guard that the statement of deceased was not as a result of either tutoring or prompting or a product of imagination. The Court must be further satisfied that the deceased was in a fit state of mind after a clear opportunity to observe and identify the assailant. Once the Court is satisfied that the declaration was true and voluntary, undoubtedly, it can base its conviction without any further corroboration. It cannot be laid down as an absolute rule of law that the dying declaration cannot form the sole basis of conviction unless it is corroborated. The rule requiring corroboration is merely a rule of prudence. This Court has laid down in several judgments the principles governing dying declaration, which could be summed up as under as indicated in Paniben v. State of Gujarat (1992) 2 SCC 474 (SCC pp.480 -81, para
18) (Emphasis supplied)
(i) There is neither rule of law nor of prudence that dying declaration cannot be acted upon without corroboration. (See Munnu Raja v. State of M.P.,(1976) 3 SCC 104)
(ii) If the Court is satisfied that the dying declaration is true and voluntary it can base conviction on it, without corroboration. (See State of U.P. v. Ram Sagar Yadav, (1985) 1 SCC 552 and Ramawati Devi v. State of Bihar,(1983) 1 SCC 211)
(iii) The Court has to scrutinise the dying declaration carefully and must ensure that the declaration is not the result of tutoring, prompting or imagination. The deceased had an opportunity to observe and identify the assailants and was in a fit state to make the declaration. (See K.Ramachandra Reddy v. Public Prosecutor,(1976) 3 SCC 618)
(iv) Where dying declaration is suspicious, it should not be acted upon without corroborative evidence. (See Rasheed Beg v. State of M.P.,(1974) 4 SCC 264)
(v) Where the deceased was unconscious and could never make any dying declaration the evidence with regard to it is to be rejected. (See Kake Singh v. State of M.P., 1981 Supp SCC 25)
(vi) A dying declaration which suffers from infirmity cannot form the basis of conviction. (See Ram Manorath v.State of U.P.,(1981) 2 SCC 654)
(vii) Merely because a dying declaration does contain the details as to the occurrence, it is not to be rejected. (See State of Maharashtra v. Krishnamurti Laxmipati Naidu,1980 Supp SCC 455)
(viii) Equally, merely because it is a brief statement, it is not to be discarded. On the contrary, the shortness of the statement itself guarantees truth. (See Surajdeo Ojha v.State of Bihar,1980 Supp SCC 769)
(ix) Normally the Court in order to satisfy whether the deceased was in a fit mental condition to make the dying declaration look up to the medical opinion. But where the eyewitness has said that the deceased was in a fit and conscious state to make the dying declaration, the medical opinion cannot prevail. (See Nanhau Ram v. State of M.P.,1988 Supp SCC 152)
(x) Where the prosecution version differs from the version as given in the dying declaration, the said declaration cannot be acted upon. (See State of U.P. v. Madan Mohan, (1989) 3 SCC 390)
(xi) Where there are more than one statement in the nature of dying declaration, one first in point of time must be preferred. Of course, if the plurality of dying declaration could be held to be trustworthy and reliable, it has to be accepted. (See Mohanlal Gangaram Gehani v. State of Maharashtra,(1982) 1 SCC 700) In Puran Chand vs. State of Haryana, (2010) 6 SCC 566, this Court once again reiterated the abovementioned principles.
In Panneerselvam vs. State of Tamil Nadu, (2008) 17 SCC 190, a Bench of three Judges of this Court reiterating various principles mentioned above held that it cannot be laid down as an absolute rule of law that the dying declaration cannot form the sole basis of the conviction unless it is corroborated and the rule requiring corroboration is merely a rule of prudence.
26. In the present case, it is not disputed that the deceased was suffering from 98% burns and was being heavily sedated, as per the evidence of PW-9 Dr.Bina Kothari. The said witness has clearly stated in her cross-examination that the drug Anxol that was being administered to the deceased, would make her semi-conscious. This drug is administered to burn patients in order to lessen their pain. It has come in the evidence of PW-9 Dr.Bina Kothari that the entire body of the deceased was severely burnt, except for the soles of her feet. It is, therefore, highly improbable that a person who is in such a critical state and under the influence of drugs that would make her semi-conscious, would have had the mental and physical capacity of giving a four pages statement (Exhibit-47) and immediately thereafter, have the dying declaration recorded. As has been stated by PW-1, Executive Magistrate, in his testimony, the signature or thumb impression of the deceased could not be taken, as her hands were burnt. Further, it is not disputed from the evidence of PW-9 and PW-1 that the endorsement regarding the deceased being in a conscious state was made after the recording of the dying declaration was over. When it has come in the evidence of PW-9 that the deceased was being administered a drug to keep her in a semi-conscious condition, it cannot be stated conclusively, or with any amount of certainty, that she was in a fit mental and physical condition to give the dying declaration.
27. Though a dying declaration would normally carry a considerable amount of weight, however, it ought to be taken into consideration that the accused would have no power of cross-examination in such a case. Cross-examination is normally resorted to for eliciting the truth, on oath, but a dying declaration is an exception to the normal rule. It, therefore, follows that in cases where the surrounding circumstances are suspicious or improbable, the Court ought to be extremely cautious while basing a conviction on the dying declaration. In the present case, the infirmities in the dying declaration are that there was no endorsement by a Doctor immediately before recording it to the effect that the patient was conscious. The endorsement has been made after the recording of the dying declaration was over. The dying declaration was recorded from 2.20 a.m. to 2.35 a.m. In view of the fact that a drug had been administered to the deceased to keep her in a semi-conscious state, it becomes improbable that she was conscious throughout the recording of the dying declaration. For the above reason, it may not be safe to rely on the dying declaration in the present case. Moreover, in the dying declaration, the deceased has not incriminated her husband, respondent No.1, but has only stated against respondent No.2 (since deceased) and respondent No.3. No incident has been narrated either by the complainant or any of the prosecution witnesses, to indicate that respondent No.3 had continuously inflicted physical and mental torture upon the deceased which had driven her to commit suicide. The deceased has given a different history while being admitted to the Hospital, stating that she had suffered burns accidentally, by a primus. She has changed the version in the dying declaration. All the above factors do not inspire much confidence in the mind of the Court, therefore, the dying declaration has been rightly not been considered by the Trial Court. As has been noted hereinabove, the alleged statement at Exhibit-47, purportedly given by the deceased to PW-10 PSI Sonwane, is not credible for reasons already discussed hereinabove. The Trial Court has concluded that the statement at Exhibit-47 could not have been recorded by the deceased and this view is fortified by the evidence of PW-9.
28. This Court is of the view that when the medical evidence points to the fact that the deceased was not in a physical and mental state to get the statement at Exhibit-47 recorded, it cannot be stated conclusively that she was in a fit state for the recording of the dying declaration. The conclusion arrived at by the Trial Court that the deceased could not have been mentally and physically fit to make a dying declaration is, therefore, highly possible and probable, on the facts and in the circumstances of the case. This Court is in agreement with the findings arrived at by the Trial Court and the reasons assigned by it, for arriving at such findings.
29. The prosecution has, therefore, been unsuccessful in proving the charges of cruelty within the meaning of Section-498A of the Indian Penal Code and abetment to commit suicide within the meaning of Sections-107 and 306 of the Indian Penal Code, against the respondents.
30. Lastly, it ought to be kept in mind that the present is an appeal against acquittal and unless the reasons assigned by the Trial Court are perverse, legally unsustainable or highly improbable, the Court would be slow to interfere with an order of acquittal. In the present case, this Court does not find any of the above defects in the impugned judgment and order of the Trial Court. On the contrary, the Trial Court has given plausible, cogent and convincing reasons in support of its finding.
31. The cumulative effect of the above discussion is that there is no valid or justifiable reason to disturb the judgment and order of the Trial Court, acquitting the respondents.
32. For the foregoing reasons, the appeal stands dismissed.
(SMT. ABHILASHA KUMARI, J.) Gaurav+ Page 39 of 39