Karnataka High Court
Aslam Basha vs State By C C D Police Bangalore on 22 June, 2012
Author: N.Ananda
Bench: N.Ananda
1
;; THE '-TIC H COL'RT OF K\RNkflK-'
(IKC 'NCII TARW\
'1) 2' 3'. 2
HFP( ) RE
i'HE HOWBLE MR JUSTICE N ANANDA
CRIMINAL APPEAL No 235 4,200o
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JUDGMENT
p 'V (crc It ccrc. to t I nd rrusecl 2 to -
4 ter ri ed fur ciffen' es purislia bit- uncle, t ' ri-i I. r r 1' 1 4 i $e.'ti(.fl 34 ''1 ZPC uiia aivi c r ulenc.es runisiitbl'- ,:ncler I S S U I 3 1 _- .:'j 'j(1-- •f :- : •Ii,rt.. .'qt!' e t-cJ-:.' b • 'p C ,( I j a I --. £ r ) j"• , - ' P ii' - n s -L r u r ?'. ' 4 Cu .t' .e.- ' '% -r - •t \ Jic a, i - '13 ' 3 2 1 iii r hc ard Sri. r Hanuniure'dd. learned Cot nsel apt anng icr anuscd ,nc3 ic inicri (TflU rllSIeV_ Pleadi n " t fEe Si I t. 1 ic .udgrneni nf :u.qutttai .1 accused Nns.2 to 7 and also foi
acquittal of act usc.d No.1 of an oflcncc punishable undtr 'cc'tion 20 ot IPC 4 Ic trtc.r e r atiomnip f n AprosccuUor sitneses and thr c'r ci 'rcr,c-e"t or "a be stated a' :')j1n% :
unb a .i! PW ) \lt:d,r Tjze sc, •e .a . ti. ci m ig ILlS p )_ ° stc'i c, K tu i I, V. --.,i . .b. • . ..• e. ' ' a I.
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a C 4 ci Xi iugh I ac' c tc 6 eti t 'iwttc c 'c i 4 nd N Ia ii I t ea ni thet c c'erna del or> I ZfOX 1 us Ipola n eat n r nh rd natec A I C t. e I r i fries a a rca p C A 0 5 unfR 0(( I fir j r its 4 c.ortra1, 1c )FO glt 1 0(0 r e tr t ml Fcusc. gu t L CC Co I is C. ) C I. 01 I id it PW)anl idninthttl ). •1 II 16 ') ci ti• r iii' it' 00 ii r u r rrinc 1 1 0 W ci iir •nc e th 1 s an 1 i ns nr i sitcid C 1 tvc '7 •1 0 6 I llovng lat lit Lu ci the d ioS Bcfoi tiw ical hd wa Lu c L th is ttcde€dF'od nd t tat tic 'c. a Fc. 1 its tt 'I n bit to c t. bi 4 d u c "a 8 Or C PW cnplainan odpcd f rst Ir ic (F doE 1 Stat un ett in 1a rto 101 1 I r ugatin )hcc ottni I eces '4 i cie ir h n.ti n w d 4 it id in 'I I x ur d r ul Ta. co F S I 7 ) 1° 1 6it atentns tncss 4 Cf ord Ike 'lIj 44 fi esd t Ihidbcc oedut I cs r Ir iclç 1W 4 11 M I e Aft t frntlr I. r s'i' d 't I adoff n or aic.d iii lgc tcr al cqutted sN tc C tatt a t4c I r 1 )lt ti I xl C 1W 498A 04f'(i f r ct-ic C) t 11- S tnt S ff 6 I I 8 frr W larl2 crnc t iik ii rio'co a cu cd and ti iccc sd hcrct) xnnittcd ft. (rS çuxi'Ii I TGC S 1 4 ) I lit c. 2 WE ether the accused failed to 'cturr thc. dowry tcs dcatk 1 dcccascd or 1 200 hr oy r r ittcd 1 ft r t p inishable .inder Scc.non I' ) r 1 Fl o i WI r Ft rice ir j v ot 1 i Ci 1 e 1 aos i i e aid I C) z ('Lb iteci fkr C stibit ui dir St t n A) 4(81 A ilk '\i'ethn the' i'llpUPTlrr1 itidt'nieni rrili' in' lnter!eI eflce' 12 M3Iintn s' the.n pint dna fol1o he pi cc th.n lied c idenci. IWs.l r 12 iparcnts i4 deeancdj. Pt4 . lagannath Shettv (triena r:f PW 2) IW.l a dapo d t du 1 p n t 4rr a°c neota 1 ok i lO6 deir ie,wr nf Rs.V..'Y,O - aim 15 tithis . gold lii CwL leCTi,'fl With fliaiiSpr. rw%J cast I r-,,rcs-e'i :JhLiZ ti' '9...' tb- 'did ii' 1, . ha 1 t'Ps 00 8 Fl 1' cc in erfcr i aft? 01 1 t e nat ur. C SklJL•• f 4'C .t.t1' '' • --: b• -- . , _.. r t. • • -- ,,. • -- (1 111 1 10 i iep ci hat 'old c 4el ii dcc. a ;crc ldb3 cusd\ It 3C rlthq vcrcrcsvcrc t hci tr rdt%o4 Fe dntfed'Fc arc M 1 1t F cttt nalCut D &r in t ti cciici at an.nuc 'alattn I c talks! thit P' 1 i i I apablc f uning d r thc I c. uscc a ct rrcsc t i tia r r ri°c cg kt r ha t nc tic a W asckr dtF scfats fan c ' et a r I. I 11 4bn II i, d€ms nnir tc rnrnsnze a uscd NJ) S ard / ar ic i-nd o'lec c .1 3 arrr r t• t t nt of niarriace PV 2 ga'e tsnhi drik.ets. a pan "I s'Id '"%r aTid paui Of giai.z - irring' •nd .tI--n gar urhtr ;irieJi" crtitii 1 c to d n ascd Zannabegurn. 13 Aflc z r arriage, accused N 1 a id deceased were r ha br a c od ol two imibs liereafic a cusedN starttd han rs dcc.cased o rg sun A Is.30 000 Ti ACT as h i it ardrt or s'rIes 134'... a urn ( Rs 30, 0 ., ic."iscd ?\C. "hrt:tgii 'icc t-Hb't 2's ir brgurn t T!'elta 'r. r'C( s°fl Jn.jqrqa R.. J.'ft).) t1i" " a!S' b'st--1 'Y PU •Us pa'I . I :1•'G On '' 41J s1 1 1 r• rw 2 • '. Ii • jr t'_ .t' .t't ci . 'I'! ' --L 000 cS lEak. ''aT ' ha ( .'sL 1. ' 'It C. . C I 3 t ,'i' • r, .3 $ b . j 12 )trr r) S '.amn...to a 'a cc sfui itcni' n nit ' it. iccus st IishtF t WI vasro •patc) ii iu 1 0 u'scI ne I F t ri is hints viv 'all man'nts t I a I i)unnç ro. x mirati i PW2 his driitted Fat i had pi' Rs30,000 ( denandcl '. a u' d) to de sed 1 U' veer e PW ldgil d 1 )00 aide Ic d'w Fe aid Ct meril#rth I hr r if i,l 1 .'h. ic a r I S 3 13 that duripe !nVesrlQarjr;r Cjf!, eold fli rIot-mrs ror iverd ° rio shop ni \lrr\ 0th nid h&' a5 0 icier thur rut- 501115 1 4 T Joa orrtv is -t rsidcnt of Kottur vliagc. H a yp r a lie nas r inning prc 15! 1 store PW dep ud ' 2 N his friend The Fou of 5) 1 rared by a I s d a or rid 00 prior r morn s h N pc'rents ii id come I 'or r inge Pr I) rhg n E - it' Ix hio' ci ix dep u N eu 0 . xii r i P, - ' a 0 xi N ':rCtL€xiuir;. a H (( I N' ' '4 1. tr •)f r ge EV 'te c f dec41 ott r 1(1 it oh di s 4 htt Atte' era'n2r 14...na.JI%f.A ic tfl:I:w !; h" haui flf .v c iSC d I Itr itt arrird ide a t%• 01 'ul F,i ' shor ix'no 1 Tj e dc'casc.cia cit ctnuPV ) pF n rdtF ii informing her ather abi aft the liar ssrnent rnc.t d )ut to ht r N the -itt uced f
r aldina;ial do'.' n•.0
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shop fMuvidiutlkspe W h id ni dtie iggc'tinr
that he hrt eiven !alsr nidcnre to Jqjp PU' 1.
13 PW1I %lol'irm I(
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inuindge of net'ucert 'n 1 'md deeened w is Perlbrnled i)fl
O 12 2001. 1k ha identified Nilbanama &s sit Ex.P. S. He has dcpc sod tint bc.forc, marriage it was agrced hat a urn f Rs.23..000' :nd n tolas c f gc'lcI shall be gs-'-r ab dorv to accwcct. After a nrnagc 'cc eaceci was l.vin 1 ti tin hc,usc ni 4(Cj%ed ft iv h c rrntV. frnT h liic f marriage Jet' ised ctnrtc'd 'i;irasc:ng the deceasec' vu bnng I r.r let p:i:er.t& ii. •e PW.2 'iatI mta't;
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16. The learned Counsel for accused referring to evidence of PWs. 1 to 3 and 13 has submitted that their evidence is inconsistent. Their evidence does not indicate that accused No.1 had demanded and accepted dowry. The presence and participation of I-accused during marriage negotiations is not free from reasonable doubt There is no clinching evidence in proof of payment of dowry to accused.
17. In order to appreciate the above submissions, it is necessary to state that PW.3 and PW. 13 though known to PW. 1 and PW.2 are independent witnesses. Their evidence does not indicate, that they were interested either in the success of the case of prosecution or they had enmity against accused to falsely implicate him. The accused had also made an attempt to establish that PW.2 was not financially capable of paying dowry as demanded by accused. PW. 1 has deposed that she was running a grocery shop in Kottur and her husband was an arecanut merchant. This evidence of PW. I has not been disputed. We cannot expect that PW.2 should have rendered accounts of marriage expenditure incurred by him and ro.c9Lpt.
17clcrailc I': :r"ir' s fiorn vker#. I.- had i' ' ":iLtr -1 n.'rr:
slxndI r t rn ccc hl%c i .,ht Tifpq mrs 'car ti (t IlL.? 1, ite th3T q cisnd "in I h wj iaadc j tp'qe repre:crtntic)r; I I U he was working as an Executive a a Coinpsn •t Bangi1o' t This false icprcsentatii r of c istd 'bl ou cli t. iF cc.ncluct of cxt1sea \n. I and lends wreck we tt, rl idenc e of PW 1 zicl2tl-it us Nc -err ciii ghirrself sa lict euti' e of - Oflfl.iflV had denttisderl do.n 'The e iderice .1! I t'i ' tinids t..)izobr,rat " from t--- '"vki • ftc lic 'i 'h ol n ii 'i'J(rcl t' -q vhiei' tere flivrfl te) drccdsrd ji lie flfllt f, r ' tf i '.t ii %jt t cat ' ' 'C: r,A-- yl. . ; sr-i ; •' I 'ifl 14: t_ .ili' c 1 e 1; 'Jjtt'r, -it. Ii,•: -- 1•11• is a- 4 1- 1 1
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usi Wha *p ed thy C. OL p licc row lit
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'Izvebtlgatl m Off cci fur tit alleged Lir it Ic r 'Wi) ol uoL I
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the .zold 'r. arnnts t. jYui(r D'i iIsg niss exulslnatln'l
PW.' has depsrd that .accusc-d no.4 haa paid rerlain amount and he had nrep wed ' ertain gold ornaments as 'nsuuc ted ii acc'ised No 4 and h gave thost ox naments to U Dpolcc A) ' 1 Ant. J ' f -t c " i t"rn.
aft illi ri of tl -- cu I ft. ev.dcnce .i PW ias sub_ 4 n.ttec tInt. PW 3 as dcposcd that (GD p Aicr rectnered 8 tulas of re g')'i . 'it tits 13ffl tilt. 9l('7) ;1 k r ad .r 11 .spet 'ml f' )fl ,ar .% 1 a .tJ"Cti :-, .rr P ..: .:
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'!.° 3tt cit r,t•r rr wriage vith a.cusrd Nn. I lb.. 3
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rs 11S)ettt n' r he Sr 'qc i
to tW 3 hnr cold Cnarnerits .t'i oc
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PW 5 'ere not tht gold orna mert" whch wcrc giwn t
dtc.eascd at tin time cf Ft murnagc Ihcr nc
siagestim' to PW. I that 'tLcit p'.hr f,rc ed PW 5 pa give nrw
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i mci xx i'onabe lout r that acus'd I had rec'c ied cash oRs.2&flOO• tr'm PW'
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Section 3 f tht said A t rr2ds thus '3. Penalty for or taking dowry. (1) If mvgiving p non, 2fte he eommc ic' mcnt , 'hi Act. çnes o takes or abets tb' 1 4un., o t ilcing ? dorr5, 1 e frill be pinisnable w'IF impr'anniern tnr t hirF r 'mu I fl 1 r s than fi e vear aW vith tine shall nor ne l"ss frii t.fteen ; hi't thousand tm rupe or the mount of the aI1'e n such do'n, "s .vhichev.'r 13 fled'?
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'ndirccr 11w e idencc 1 I'Ws I, land s consistent i'rvt
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uccuced No i in the inaniage negotiations. If accused N I
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of nt-nage tie etiatio ', I should h e Si bixd s
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uteri r sti SC- Im'ir' c n-lcd 1. ii i'a rd tr 'I
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23 c etuds p nit N.4 The pr ec'lltc,n €is
•t lit LI aiTj n sdente 1
; t P s I nd tfl peLPe rhat at c-used ?o. 1
wi's harassmg ni oen nu de eas d tt trinw ncncv fron
her parenta! bc.uqe PW .1 ard PW' have nnsistent1y
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Bangalore. tie harassment me-ed to deee:ised by accused 'c i br .jfll'IWIUI demand br znnnc ii as within the knr)wkrtge •: I er psrrrsts. TI vr t :jfltl,1t hi-- rvidt re' caf indpcndc t t ssts pot fact Thc c. icts vere made within th Icrir a 11' 1 th h use, th em nd 4 etc n fr r cr t si-ad ict '4b ithes dc ta d t C.) woild be r ii. tart to dcpos belt Court md Th nc t aant to r a se their neighbc r & famtl (ac. ned rimiIv The cjurt cannot c-'cpvct the pn secutiun o place '%uch eviknre whir h miv be- impnsibk in tLi C'ituflistifl.'eS eel iii' c-ne i$ V ilso 'i.cl tT ii )iduct C',' ..usel o • a cased in t!( "ii IP
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2) Thc learned ounsci appt'arma I r a t ed
r 'h ing on t e lgrner f C .ipreme Court reported in 2007
AIR SCW 456 (Appasabeb v. State of Maharashtra) u"iid qu!---nft that !t- cit-rn "art fr r r;c're ''iz .:c. Uflt '4 S',rflt fIn' n ni str nc ncv or I r meet' ig Otht it dGn e i' pensn cr r purchssc I mirurc. 1 not tc ter red demand fin tic wn.
In the ease on hand, we are not dealing with demand lot dc wry lefinec .i 1cr 1m 2 t h Do; ' itn 1, dci it! .wto I ban sirent ted to icceased relatior o unla u 4 1 tlctrj.and fnr srj.
flfl V'flaCh has r'- i exus ?-,th '!c ''r. c t .
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iderils rc yq 'Wi thtlt%a wPrnq sfl
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demand br mmcv hi c'tu ,c d No 1 Cal ml be ispeJed
The euilt attr
-'urec' to crusccl \o I sqti:relv talk -vithm thc 4t definition 01 rueltv s. r.dc r St-t inn 408 A(b of 1K. The it. irrr'd Inn' J 4 u g e eonsi'knng 'eli tflest asp tLtt has n"ld "ii en 1 ..ui 1- a nfl n--s pu.isha .1'- tader Stc tion ao 'of TP(' r 01 L3 N" I e nsa are 'ii c rdr Jv i It is 'tee cnse of tiw pi :secutinn that the death o C a I' at s lr't r t C I -I 'J ,I-'C ['-c. !----rt-- ( ii
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3 I thc case of oroscc unon that death ot
dereased Zurvenabeseu,n had occurred otherwise than in rmal e urn tan r 'r appre c. e'tidencx adduced by the prosec'm'rn 'a prnve these facts, it iq re an' tc 'n e wrtain .1 tes 'hk.h 'ia dir t b ninç n r c, fp,,, I e da atli o Zarc. in .,egqtr. ncr t rrcd an 4 ?flft?.
h r 4 'ad • 1 oo wr e)(ji%tIrg, c- 21 ').2O'Y and he ystm fri ''. 'e cFi dc tSc €tr Ia I' ! 'h. flL'-S. 1' P. 1 '! . 4 a' •' •' II '(IL" • •r•;,.j 'i . 2 r ) i. ,it. S 'it i j,, WC kit L.'C 'a 1 1 (V i . " S .a C . ' , . 11 C • 'it. 1 ta C 1511 1 15 I .1 ' (' II '3. II 2$ than i i ic rrual in urr lances the time of drtli ir the 1 otis f a r o 1 ci cli In i d ta a c i (2006)10 8CC 681 (Trimukh
Maroti Kirkan v. State of Maharashtra), the Supreme C urt kaline a ith a ii stantial m d an rind he u 1 dcr i proof \vnh a mn a to SeCtions 3U2 and 30413 IPO has m a LdSc i ad m irc umst titia1 e ijenac ahere no eiyewitness account s available, there is another phaciple of Ian vhich must hr kept to mi id 1 h pr m ipi' s I ha vhe an 'na riminarin C trc urr stara e s put ta th accost d tnd the s id accused either offers no exploration i oler s an cxlnaLra taP i oh ttuc icarn same a ome an tddit anal trk m c ch tin f runlst-n ca to trase it anpirtc i htsn l tk tl)CO1i!S f'i ' t ) 11 Ot +u , _, OCi + ( r r a I r i I a C a n ar a ns t+hi chi a l a F' P a Ca a a I am ss,un k e a an a na a a a.
nra I' a a a
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a '
a a a '10
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29
that the accused alone was with his wife in the house when she wan murdered there with "khukhri and the fact that the relations of the accused with her were strained would, in the absence of any cogent explanation by him, point to his guilt, in Ganeslilal c. Stotc of Moharashtrci the appellant was prosecuted fhr the murder of his wife which took place inside his house. It was observed that when the death had occurred in his custody, the appellant is under an obligation to give a plausible explanation for the cause of her death in his statement under Section 313 Cr,PC. The mere denial of the prosecution case coupled with absence of any explanation was Field to be inconsistent with the innocence of the accused, but consist ent with the hypothesis that the appellant is a prime accused in the commission of murder of his wife. ln State of UP, n DrRczaindra Pin Icash Mittal the medical evidence disclosed that the wife died of strangulation during late night hours or early morning and her body was set on fire after sprinkling kerosene, The defence of the hAOa ' as than tee u t ed suicide by burning herself and. that he was not at. home at that time. The letters written by the wife of her relatives shorved that the husband ill-treated her and their reiatic,ns were strained and horthcr the evidenc.c showed that both of them were; in one room in the night. it was held that the chain of r rsrau:s s cu ncc u IN Fusband who committed the murde.r cf his wife by strangulation and accomingiy this Court revers the iudgment of the High Court acquttng the a.ccused and convicted him under Section 302 lPC. In State of CIV, t', RIar4rnp the wile won. found dead in a hut which had caught fire. The evidence snowec that the accused. 5fl 11.15 VVii1 were seen togeth.er in the hut at about 900 non.
- a g
the roof when the hut caugh 1,. fIre, His
30
cxplanstion was tha it a cast of accidental
ire which resulted in the death of his wife ant' i' diuuh er The mc heal nidence sho'ucd tint t it wife died due to asphyxia as a result of tnnj ul'i io and not on account of bun' njune It iss hcld that then. annnt be an hesitation to come tn the contusion that it "as the accused (husb n I) who "as tI e perpc trator of the trim.
'34 The reused has examined DW I Dr A M Aruna Kumari, the then Medical Officer of (icivernment Hospital at Hospet and DW.2 - P Pahini Basha a social iorket at Hospet. tn prove that death of Zareenabegum had sect ned dltc rrd hrt Ai> 'sd ka r uec onthedo time tssn* k disflcD lit D4 'p. a lpos & a .2 ..a 1... m some xrs nshdtogl de z sel !ieenategin *-ged about 19 years to hospita'. B 'he time she n° brought to h"sriflt she was dead DV 1 examined the deceard. her °c larwes "di DW 1 that dc'ceascd '.ns sa.fng S 4 '1 rdacbc •'i : 4 :a tic I. fl I jeq. 3ft% t '0 c efdcc ' A t dit '1 at maci t a ii Cr C tto r 1. j , 1 :--r, ' fl o t' B,.: '1 I.. t0 a 31 find diat Yarcenabcgum as hr )U< dead u the hospital at 11 20 a.in Somc at tile entries nacle :ri Ec P ' iflflfl(ijOUS. ah,rh it iønjni'... tr'tnl the' ertrirs rc dtig , h sreunder lirought dedd to 11w hospital a 11.20 tfll. On 4 9.2002 history of headarhr.
and founddcadinthere dat W30a i No external injuries' DW. I I dL Drought the Brcnghr Dead Register and podu edc irts f ci tm citnesasFx. . (a)arct bj•c fflit s pc a Cur 1 4 '-a 1 'n v r t t ii cc' na r .ri' 01 ft ri xxii o liter tc it anc j )r "a'iry dad vsiu ukeEic ft DW duo soya tha Ix 'as a•'%' t%hte.a Ex 1) DPI.. 'q' i. wen at wi 1c1 ailci re-dc! 'lilA.
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reflect upoii the c'indu' i- of I)'. 1, who in far r I,c-n a
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were as& iring that ar 1 uccc 1 had killed 'heji riaug!'tn (7'recnabcgwn) DW ilta tic I nd had tild hcm hdt the '1ed 'cd ,.vjv tc- %ureL ted t r.osrmorenz exr.rninitinn; But 1'e rareris of rice 'ased din rest agrec fbi this ii f iy tar i flit 1 tj.a • Thaeafte- rc- toot ' i 4 e nnenn. n' the deraseA it, S'l'-)rri a :i:1 .er Ia 5 ; itn'fl j.1 .X rflNs'n I t.liCr h.' .
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In a decision reported in 2007 AIR SCW 456
(Appasaheb vs. State of Maharashtra), the Supreme Court has held:
"9. Two essential ingredients of Section 304-B IPC, apart from others, are (i) death of woman is caused by am- hums or bodily injury or occurs otherwise than under normal circumstances, and lii) woman is subjected to cruelty orharassmcnt by her husband or any relative of her husband for, or in connection with, any demand for "dowry". The explanation appended to sub-section (1) of Section 304-B IPC says that "dowry" shall have the sane meaning as in Section 2 of Dowry Prohibition Act.
1961.
Section 2 of Dowry Prohibition Act reads as unocr:
"2. Definition of "dowry" In this Act "oowrv"
-
means any property or valuable security given or agreed to be given either directly or indirectly-
(a) by one panT to a marriage to the other party to the ma.rriagc; or
(b) by the parent of either party t.o a marriage or O\ u tr1 2 ye so 0 'J e
--
0 ' marriage or to any other person, at or before or am: time oft.cr the marriage in connection with the marriage ci. the said parties, out hors not include dower or mahr in the. case of persons to whom re Muslim Personal Law (shsriotl applies.
us view 01 t cc aforesaro ciennitlon 0' i the .,f).rt "dowry" any property or valuable security should C 1 C'' -- -- I -: --
indirectly s.t or before or any time after the 38 marriage and in connection with the marriage of the said parties. Therefore, the giving or talcing of property or valuable security must have some connection with the marriage of the parties and a correlation between the giving or taking of property or valuable security with the marriage of the parties is essential. Being a penal provision it has to be strictly construed. Dowry is a fairly well known social custom or practice in India. It is well settled principle of interpretation of Statute that if the Act is passed with reference to a particular trade, business or transaction and words are used which everybody conversant with that trade, business or transaction knows or understands to have a particular meaning in it, then the words are to be construed as having that paiticular meaning. ( See Union of India us. Garware Nylons Ltd. AIR 1996 SC 3509 and Chemicals and Fibres of India va Union of India MR 1997 SC 558). A demand for money on account of some financial stringency or for meeting some urgent domestic expenses or for purchasing manure cannot be termed as a demand for dowry as the said word is normally understood."
In a decision reported in 2003 LAW 9SC)-8-84 (Kaflyapenamal vs. State of 'l'amll Nadu) the supreme Court has held:
"4.(4) Section 304B IPC deals with dowry death which reads as follows:
"304B. 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 N. 39 'et en yeah s of her marriage and jt is shoti n that soon before her death sI'e ins subjeettcl to cruelP or harassment bi her husband or any relative of her husband for, or in onneenon tith my demand tar dcsi such .
dc-.at 1' shall 'x. cala'd 'do't r' ilnath" and 'uc n h isband or ci i hill be deemtd o an e raused her death. Eipla nation For the purpose of tb s nhscction 'doan' shall hate same meaning as in section 2 of the Dowry Prohibition A t 1961 (28 of 191,1) (2) Whoever commits dntvrv death shill be punished with imprisonment for a tern which shall not be less than et•en ii an but whk h ma e'ctenc' to imprisonment for life
5.(5) rhe piovision has application when death of i w)'rln s aised 'iv n burn ti hidily injuiy or occurs other' ise than under normal c 'e ti stanets th n een tin f het marriage and it is shown that soon before her death she t as subjected tc ci aelti or hanssmei t her nushan.1 or ant relatives of icr husband f'x, or in ecnn-cto'itit' t n' d ix n 4 fa lovr It c I i nttr ict aPp ir,.tio't .'f scct..n 1 )-'13 TP%' hc es',cn' l nrt'ii.-';r i as " 'n._ rjp'r' • t fl 't "'.1 1 -
" e ' x'li .r 3 .tp ' 1 c t' ." •h.'t Jt!rJv' -- n'.. n rj s at Sj" It ilfl 5'?'. .: lttse 'c r 11% r ; 4 ae • u 5.I. T.'. C .1- l r 'cit , •, '' si..,T 1, 411 ''%*' P . •t ,• • h 4 ru' r, - 1) * • ,' tj -- r.' '1 40 1) Suc h c ruelt harassmcn is sho n c,i
to have been meted out to the woman soon beforc her death t (o) Sectirn 1 38 of he Fvidtn. ket is -ii rclr'.ai. lix flit case t L.a 1. l3oth St 04B :' IPC aiA sertiura 11 3B ef tilt' Ev'den c'e At were inserted as notcd carhcr b the Dcwrv Prohibition (Aniendmenl3 Act 13 01 jn8e with 'it't tfl a combat the increasing of dowry deaths. menact Section I 1 313 rc ith as fnllcn w ii 3B Presumption is t. lov n death When the question is ihcther a person has 'omnutic d the dowry lead of t oman .'nd it is shown that soon befort hcr death such c man has been subjer'ted 1w such person to cruelt3 w.r harassment for or i onnec tion idth, nv demand for dowry, the court shall presume that suck perso i had 'a' sect Ia dosn d 'itti Explanation- For h urpos's of this secticn duwrv dcath' shall have the same meaning as in e uor Z31 I i I ii 'c .i t. i I 18'50.
(S. .cn.ntr ff111 1131 o tr. fsctnn f jiw4n.'' s' that
'r .'id ccrtir.li O18 Ilk s!v 4 1 L'rr d.tatri .hr 1 1C'nii sub' •
-. r4'N f.T ' s r t vU --. e c. a ii a e r ' ' J4.....fli.)t L)IJVI.iOt(1C.IL iti jfl. t :'t_ •. !.rn .
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i'r.scctitinn rc1utit- term and
Snon before is .,
it uou!d depend upon circumsutnees ot aeh csc
and no straitjackct formula can bc hid don as to that iould constitute a period 01 soon before the occutrence Ii- nniId be hazurrhtus to indicate i \t d ', pc nod ud that In mgs n the nyc 'n d i proinit es bu I fo the proof of tin offtntr uf cIun death as well HS mx raising a pr:umpnon undtr ctti.in I l3B of •hc E'idence \ct Ihe expression soon before her death' uscd in :hc substantic 'tctinr 904T4 IPC and section ii 3B of the Evidence ct is present with the idea f pro'cimit test Nc definite period has I en indic.atc d and hc ('cprtss'on soon htfore is not defined. A reference to epresion coon b.'fore used n section 11 1. illustration (a) of tic F'iiden e Act is r kvar It la do'i,n hat a ccurt mw prcsume that i ran .'lto s in the possession of goods coon after the theft is either it tt ief c has rtceivcd tte goods I iac wing them r sten ir she ai iur r i:
possession The detL'rmiii3tin of t pennI Iii t"IPe vitIur the tcrrn s 1.' ot'inre ii. 1 t 1X. U icc y e is iq lit ox' fact 'sd irct.mstetnc s I ea h 'a ltow IC! to lihIlt J?v 'l'.:ji t- ctç,resslnri ij ri e sc 'c'r il r 'I tr ir I ) t K. rr i 1' tt.
".flCe1i•-Q CflLcit "r fl5i.9$fl tfl' a';cj 1( Jratn ;
4 I•%1• rhe,. 1.11 7 'e r 'tO ' j' fl ' c r I --' 't r- .r I ..c t_ n .j d.--.i 1- V [It ' . 1 L ' i'r. . • f 1 t .rvt,_ :p l_ I t It' IC (t C U c. e C a' . .t(_t' t --II. .' . . • .. I. V 42 harissed 1w urus ed ii. ontcc I. • 1 iaiOitt% n with . us' 'cr '1 .niluwf' '1 t!er ,n d flt * .1 % flO "b'...'i n gi c-l'uior. I nt ni I I ) t becn man ia A 1 e (,( aoanwd ?\V 2 bi line tht and den ased Thcrefoze , c idenc' "as perfnnne e of prn-e d that dec wi oIi is eased not sufficien was bein to hold t g subject conncc ed 'o .rucl' drn vith ; Liv acc dc mind ustd in fo! 'Ju t 'u t of Dcnvr c e fined P:nhil;it tinder Section Oil Ac t 3(3 7h !r s'-tutic' n h]s r½ :asri !411C0 , •ir j fecj sujric ' proc j tha' prrc lhn pris V ec ..taon dtt t:se faik'i d hdd .J,crt t rftcrcto ' d Cc sd r.. t' con 'rna. 11 1 b C• I'• 'idtht u 1 r I:4' .ic:' IaCC' , t ( j 4 (t ( 'IU'l'( 7 I . . "Zal r r c ; •. ( Ii •t ir ii t't(, tt., i , ei . ' I p j 'i scJ '1 .' 1 j t 1 •e, I, i "'il ' U.aI % t • fj)(. 1 t f n. fl. 1 fj • I.'. P 1 ,3 ' • Al, •1 ii • , •. • t.tr_ _ St. •. ( 'LI' LI . I '•' •1 3. 1 • •. •1 43 10 Iithc r ult pis tI-cf 1' ii, ORDER 'p a N p 1 d r. rh tat gru -I p 1 j idpiuezit as x elate s Isi C 0111 let ion a id .bntenct of 'cc'used No. i for at' nffenrc piunch:ihie 'inner 4e lion 'k'4B "S PC iq sct as'de The bl)ULzntL judrnwni a° it rdaws to Ct lViCW)n and sentence irnpc'4ed on accused Mn. 1 •'r es punishable rdcr c r "4 d (f) vrhlt 1 ado si c'tlenre p'Lr"sh'tble ulicer Srti',r ot 'IC js onfirn ed. It Td ii! 'k lat i_' ( ri S u(ifl. s s'i r 'or " ' fi c r.eltr 1 tt U ho a ' t7ji nj,. i.' .. • • fl . r •? : -- '. : e -- 4, ' a 1