Rajasthan High Court - Jodhpur
Mohan Ram vs State on 2 June, 2017
Bench: Gopal Krishan Vyas, Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Criminal Appeal No. 536 / 2012
1. Mohan Ram S/o Jetha Ram,
2. Rati Ram@ Ratanlal S/o Mohan Ram,
3. Smt. Surja Devi W/o Mohan Ram,
All by caste Jat, Resident of Sherera, Police Station
Napasar, District Bikaner.
[Presently lodged in Central Jail, Bikaner]
----Appellants
Versus
State of Rajasthan
----Respondent
_____________________________________________________
For Appellant(s) : Mr. J.S. Choudhary, Sr. Advocate with
Mr. Pradeep Choudhary.
For Respondent(s) : Mr. C.S. Ojha, PP.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE INDERJEET SINGH
JUDGMENT
Date of Judgment: 2nd June, 2017.
In this criminal appeal filed under Section 374 (2) Cr.P.C., appellants, Mohan Ram, Ratiram @ Ratan Lal and Smt. Surja Devi, are assailing the judgment dated 01.05.2012 passed by learned Additional Sessions Judge (FT) No.1, Bikaner, in Session (2 of 35) [CRLA-536/2012] Case No.100/2008, whereby all the three appellants were convicted for the offence under Section 302/34 of IPC and sentenced for life imprisonment along with fine of Rs.1000/-, with default stipulation to further undergo one month‟s simple imprisonment.
As per facts of the case on 04.07.2008, PW.1 Lichhudan, A.S.I. of Police Station Napasar, recorded „Parcha- Bayan‟/statement (Ex.P/19) of Smt. Guddi @ Rameti (deceased), while she was admitted in burn unit of PBM Hospital, Bikaner, in which Smt. Guddi @ Rameti W/o Hansraj, stated that her marriage was solemnized with Hansraj S/o Mohan Ram, five years back and her "Muklawa" took place after two years of marriage. As per allegations of Smt. Guddi, she was subjected to harassment by her father-in-law, mother-in-law and husband while doubting upon her character and assaulted her, therefore, she made a telephone call to her brother, Rajuram (PW.8) and went to her maternal home, where she stayed for about eight months but before twenty days of the incident, her brother-in-law Rati Ram, came to her house and told that they will not harass her, therefore, she came back to her in-laws‟ house. As per facts, the deceased was not having any issue and her husband was pursuing study at Bikaner. The deceased Smt. Guddi stated that on 04.07.2008 her father-in-law, mother-in-law gave beatings to her and after beatings her mother-in-law brought a jerry cane of kerosene and Rati Ram, brother-in-law caught hold her and mother-in-law poured kerosene and lit fire. At that time, when deceased shouted, one neighbour Pawan Godara came on the spot (3 of 35) [CRLA-536/2012] and poured water upon her to save from fire and thereafter her in- laws took her to hospital for treatment.
Upon the aforesaid statement (Ex.P/19), the S.H.O., Police Station Napasar, registered the F.I.R. No.76/2008 for offence under Section 307/34 and 323 IPC against appellants. During treatment, Smt. Guddi @ Rameti died on 05.07.2008, therefore, police added offence u/s 302 of IPC and commenced investigation.
During investigation, statement-cum-dying declaration of deceased Smt. Guddi @ Rameti was recorded by the Magistrate (Sh. Sukesh Kumar Jain) vide Ex/P/25, after obtaining fitness certificate fromf the doctor and after completing investigation, the S.H.O., Police Station Napasar, filed charge sheet against accused appellants, Mohan Ram, Rati Ram @ Ratanlal and Smt. Surja Devi, for offence u/s 302/34 IPC in the court of Judicial Magistrate, Bikaner, from where the case was committed to Sessions Court for trial, but later on, case was transferred to the court of Addl. Sessions Judge (FT) No.1,Bikaner for trial.
In the trial, learned trial court framed charge under Section 302/34, and 115 Part-II of IPC against Mohan Ram whereas framed charge against accused appellants, Rati Ram @ Ratanlal and Smt. Surja Devi under Section 302/34 IPC, which they denied and prayed for trial.
In the trial, statements of 12 prosecution witnesses were recorded and 35 documents were exhibited from prosecution side, thereafter statements of accused appellants were recorded under Section 313 Cr.P.C. All the three appellants pleaded their innocence and gave following explanation, which reads as under: -
(4 of 35) [CRLA-536/2012] Accused appellant, Mohan Ram gave following explanation: -
"eSafunkZs'k gAaw eq>s >Bw k Ql a k;k gSA xqM~Mh ?kj eas jlkbs Z eas dk;Z djrs le; n?q kVZ uko"k ty x;h FkhA ml le; eSa viuh ljdkjh M~;Vw h ij iEfixa LV"s ku ij FkkA e> q s ejs s iMk+ Slh iou ogka ls cqykdj yk;k FkkA fQj jrhjke o ljq tk jke"s ojyky dh xkMh+ eas xqM~Mh dks bZykt ds fy, chdkujs ys x;s FkAs eSa M~;Vw h ij Fkk] bl dkj.k lkFk ugha x;k FkkA xqM~Mh dks ge vPNh rjg j[krs Fk]s geus xqM~Mh dks dHkh Hkh fdlh Hkh dkj.k ls rxa ij"s kku o ekjihV ugha fd;kA euaS s viuh M~;Vw h ds dkxtkr iow Z eas i=koyh eas i"s k fd;s gSA"
Accused appellant, Ratiram gave following explanation: -
"eSa funkZs'k gAaw eq>s >Bw k Ql a k;k gSA xokgku >Bw dgrs gSA xqM~Mh dks geus dHkh Hkh fdlh Hkh dkj.k ls rxa ij"s kku o ekjihV ugh fd;kA xqM~Mh ?kj eas jlkbs Z eas dke djrs le; n?q kVZ uko"k ty x;h FkhA nq?kZVuk ds le; eSa xk;ksa dks yd s j vius [krs x;k gqvk FkkA ogka ls eq>s jke"s ojyky cqykdj yk;k FkkA fQj ge jke"s ojyky dh xkMh+ eas xqM~Mh dks yd s j bZykt ds fy, chdkujs vk;s FkAs igys ge chdkujs pkykuk vLirky yd s j x;]s fQj ogka ls cMh+ vLirky ys x;s Fks rFkk xqM~Mh dk bZykt djok;k FkkA pkykuk vLirky eas gh xqM~Mh ds HkkbZ jktjw ke o fodkl vk x;s Fks rFkk ijw s le; xqM~Mh ds lkFkAs bUgkuas s gh xqM~Mh dks fl[kkdj >Bw s c;ku fnyok;s rFkk gekjs f[kykQ >Bw k eqdnek djok;kA"
Accused appellant, Smt. Surja Devi, gave following explanation:-
"eSa funkZs'k gAaw eq>s >Bw k Ql a k;k gSA xokgku >Bw dgrs gSA xqM~Mh dks geus dHkh Hkh fdlh Hkh dkj.k ls rxa ij"s kku o ekjihV ugha fd;kA xqM~Mh ?kj eas jlkbs Z eas dke djrs le; n?q kVZ uko"k ty x;h FkhA nq?kZVuk ds le; eaS viuh cgu ds ?kj x;h FkhA ogka ls eq>s ";keyky cqykdj yk;k FkkA fQj ge xqM~Mh dks jke"s ojyky dh xkMh+ eas bZykt grs q chdkujs vk;s FkAs igys ge chdkujs eas pykuk vLirky yd s j x;]s fQj ogka ls cMh+ vLirky ys x;s Fks rFkk xqMM~ h dk bZykt djok;k FkkA pykuk vLirky eas gh xqM~Mh ds HkkbZ jktjw ke o fodkl vk x;s Fks rFkk ijw s le; xqM~Mh ds lkFkAs bUgkuas s gh xqM~Mh dks fl[kkdj >Bw s c;ku fnyok;s rFkk gekjs f[kykQ >Bw k eqdnek djok;kA"
In defence, 9 documents were exhibited and thereafter an application was filed under Section 216 Cr.P.C. by learned Addl.
(5 of 35) [CRLA-536/2012] Public Prosecutor to amend the charge and said application was accepted vide order dated 27.03.2012 while amending the charge and charge was framed under Section 302 and in the alternative under Section 302/34 of IPC, which the appellants denied and prayed for trial.
The learned trial court after recording evidence of both the sides heard final arguments of the parties and after evaluating the evidence in the light of arguments convicted the accused appellants vide its judgment dated 01.05.2012 for commission of offence under Section 302/34 of IPC and passed sentence mentioned above, the validity whereof is under challenge in this appeal.
Learned counsel for the appellants submits that the entire prosecution case is based upon two dying-declarations of deceased, Smt. Guddi @ Rameti recorded by the ASI, Lichhudan of Police Station Napasar, as well as by Magistrate. The "Parcha- Bayan" (Ex.P/19) was recorded by Licchu Dan, ASI of Police Station Napasar, while Smt. Guddi was hospitalized for treatment at PBM Hospital, Bikaner on 04.07.2008 at 03.50 PM. Another dying-declaration of Smt. Guddi was recorded by the Magistrate, Sh. Sukesh Kumar Jain (PW.9) vide Ex.P/25 at 05.00 PM in the presence of Dr. O.P. Bishnoi, but in both the statements, contrary facts were disclosed by the deceased with regard to motive of occurrence. It is also argued that Dr. O.P. Bishnoi, from whom fitness certificate was obtained by the Magistrate before recording statement of Smt. Guddi @ Rameti, not produced in the trial by the prosecution to support the dying declaration (Ex.P/25) (6 of 35) [CRLA-536/2012] recorded by the Magistrate.
It is further submitted that soon after occurrence, when deceased was taken to hospital, she was admitted in burn unit and before admission, no allegations were levelled by her against the appellants or any member of the family; and thereafter family members came in the hospital, thereafter after five hours, at 03.50 PM deceased gave statement to ASI Lichhu Dan (PW.11) of Police Station Napasar, and made allegation that my mother-in- law poured kerosene upon me and set her at fire with the help of brother-in-law and father-in-law of the deceased. It is also argued that brother of deceased, and deceased herself accepted that Smt. Guddi was brought to hospital by her in-laws i.e. father and mother-in-law and brother-in-law; and it is specifically stated that after hearing her hue and cry, neighbour Pawan Godara, came on the spot and he doused the fire by pouring water, however, said witness, Pawan Godara turned hostile and did not support the prosecution case. Furthermore, it is specifically stated by him that no allegation was levelled by the deceased Smt. Guddi, when he reached on the spot on hearing her cries. Therefore, the prosecution has failed to prove its case beyond reasonable doubt on the basis of alleged two dying declarations because there is no eyewitness in this case to prove the prosecution case.
Learned counsel for the appellants further argued that if incident of burn took place, in which kerosene was used, then obviously clothes of appellants were required to be taken in possession so as to prove their presence on the spot, but no clothes of appellants were even recovered or taken in possession (7 of 35) [CRLA-536/2012] by the investigating officer so as to connect the accused appellants with the crime. Learned counsel for the appellants submitted that soon after the occurrence when deceased was admitted in the hospital, her brother specifically stated in that hospital that treatment may be conducted, we have no objection for that and no allegation was levelled by him against appellants. The doctor observed in the documents during treatment that deceased herself accepted that while preparing food, the incident took place. Therefore, when motive is absent in the case, then obviously other evidence can be seen so as to connect the accused appellants with the crime but there is no evidence on record to prove the involvement of the appellants with the crime except the dying declaration of the deceased, in which there are major contradictions and not supporting to each other, and no independent witness is produced by the prosecution to prove the dying declaration of the deceased in the trial. Thus the finding of guilt recorded by the trial court against the appellants deserves to be quashed.
Learned counsel for the appellants vehemently argued that entire prosecution case is based upon statements of 12 prosecution witnesses, including PW.1- Parta Ram (father of deceased), PW.3- Radha (mother of deceased), PW.8- Raju Ram (brother of deceased) and PW.10 Gopal Ram (cousin brother of deceased). Admittedly, at the time of alleged incident, all above relative witnesses were in their village, Kuchor Aathuni, and as per their statements, the information with regard to occurrence was received by them when they were in village.
(8 of 35) [CRLA-536/2012] There is no allegation for demand of dowry and the only allegation is that the in-laws were repeatedly harassing the deceased as she was not good looking and not doing domestic works; and on the date of incident, as per statement of Smt. Guddi, she was harassed by her in-laws while saying that you are not preparing cake of cow‟s dung ("miys"). Although certain allegations were levelled by these witnesses for harassment and misbehavior and beating by the appellants to the deceased but there is no evidence on record to substantiate their allegation with regard to any harassment meted out to deceased by the appellants. There is no witness of the locality or documentary evidence to even prove the allegation of harassment by the appellants to the deceased. The witnesses categorically stated in their statements that before pouring kerosene, she was assaulted by accused appellants, but as per postmortem report and statement of Dr. P.N. Mathur (PW.5) no sign of injury was found upon the body of deceased except 40% burn.
Learned counsel for the appellants submits there are two dying-declarations of the deceased. The "Parcha-Bayan" (Ex.P/19) of deceased was recorded on 04.07.2008 at 03.50 PM by ASI, Police Station Napasar when deceased was admitted in burn unit of PBM Hospital, Bikaner and upon that statement, the deceased put her thumb impression. Upon that „Parcha-Bayan‟ formal FIR No.76/2008 under Sections 307, 323 and 34 of IPC was registered, thereafter the SHO, Police Station Napasar, commenced investigation. The second statement/dying declaration (9 of 35) [CRLA-536/2012] (Ex.P/25) of the deceased was recorded by the Magistrate (PW.9- Sh. Sukesh Kumar Jain). In the top of the said statement, there is fitness certificate of Dr. O.P. Bishnoi, declaring the patient fit to give statement. The said dying declaration was recorded at 05.00 PM on 04.07.2008, as per learned counsel for the appellants in both above statements/dying-declaration (Ex.P/19 and Ex.P/25), the reason soon before the incident is altogether different. It is also argued that as per statement of deceased herself recorded by the ASI on 04.07.2008 she was brought to the hospital by mother-in-law and brother-in-law, namely, Smt. Surja Devi and Ratiram @ Ratanlal in a jeep for treatment and all the family members including appellants were present in the hospital. To substantiate his argument, learned counsel for the appellants invited our attention towards the statements of PW.8- Rajuram, brother of the deceased, in which he has categorically stated that when he reached in the hospital, at that time, brother-in-law, Rati Ram, Smt. Surja Devi were sitting near deceased and one Om Prakash S/o Mohan Ram was bringing medicines for treatment. The witness Raju Ram (PW.8) specifically stated that in the hospital, when he reached hospital, deceased informed that her mother-in-law, Surja Devi, poured kerosene upon her and Ratiram caught hold and Mohan Ram (father-in-law of deceased) insisted them to lit fire. But, this fact is totally false because in the bed head ticket, it is specifically state by the doctor that deceased was brought by Vikas Lega and Ratiram, and it is nowhere observed in the admission ticket (Ex.D/3) with regard to allegation of pouring kerosene by the appellant, Smt. Sujra Devi and liting fire by her (10 of 35) [CRLA-536/2012] upon insistence made by appellant, Mohanram. It is also argued that as per admission ticket, brothers of deceased, viz. Raju Ram and Vikas Lega brought the deceased, in the hospital and specifically stated that we are aware about the serious condition of the injured, therefore, treatment may be given to her and they will be responsible for any loss or gain. Meaning thereby, if at the time of admission at 10.30 AM, Raju Ram and Vikas Legha (brothers of deceased) were present in the hospital, then obviously, incident was to be disclosed by them at the time of admission itself and the police was to be called immediately for taking action, however, for the first time, ASI, Police Station Napaar, came to hospital at 03.50 PM after five hours and recorded the statements of deceased, in which for the first time allegations were levelled by her after meeting parents and other relatives.
According to learned counsel for the appellants, both the dying-declarations are contrary to each other and there is no allegation of motive, more so, upon perusing the bed head ticket, postmortem report and statement of PW.8- Rajuram, brother of the deceased, it is obvious that a concocted story was cooked up by the prosecution with the aid of relative witness so as to involve accused appellants with the crime. The independent witness viz. PW.4- Pawan Godara, who has named in the statements by the deceased, appeared before the court, and declared hostile because he has disclosed correct story. Therefore, it is a case in which prosecution has failed to prove its case beyond reasonable doubt even on the basis of dying declaration, which is tutored (11 of 35) [CRLA-536/2012] statement and thus does not inspire any confidence so as to convict the accused appellants with the crime.
Learned counsel for the appellants invited our attention towards following judgments:
1. Chinnamma Vs. State of Kerala reported in 2004 (2) Crimes (SC) 271
2. Shayara (Smt.) Vs. State reported in 2017 (1) Cr.L.R. (Raj.) 19
3. Paparambaka Rosamma & Ors. Vs. State of A.P. reported in 1999 (4) Crimes 150 (SC)
4. Sharda Vs. State of Rajasthan reported in 2010 (2) SCC (Cri.) 980
5. Sharad Birdhichand Sarda Vs. State of Maharashtra reported in AIR 1984 SC 1622
6. Chinnamma Vs. State of Kerala, reported in 2004 (2) Crimes 271 (SC) Learned counsel for the appellants relying upon above judgments submits that there is no eyewitness of the incident and the entire prosecution story is based upon tutored dying declaration of the deceased, who was admitted in the hospital having 40% burn injury, there is major contradiction about the reason for incident in the "Parcha-Bayan" and dying-declaration of the deceased, therefore, it is a case in which prosecution has failed to prove its case beyond reasonable doubt, therefore, the judgment impugned may kindly be quashed and the accused appellants may be acquitted from the charge levelled against them.
Per contra, learned Public Prosecutor vehemently argued that it is a case in which all the three appellants committed (12 of 35) [CRLA-536/2012] heinous offence of murder of Smt. Guddi W/o Hansraj, by pouring kerosene upon her only for the reason that she was not good looking and not performing domestic works in her in-laws‟ house. While inviting attention towards the statement of PW.1- Parta Ram (father of the deceased) and PW.3- Radha (mother of the deceased) it is submitted that after marriage of Smt. Guddi (deceased) with Hansraj, the behaviour of the appellants with Smt. Guddi was cruel and quarrelsome, they were regularly harassing her for various reasons and her husband was not residing in the village as he was pursuing his studies at Bikaner, therefore, there is no question to accept the contention of the appellants that whole prosecution story is concocted.
Learned Public Prosecutor further submitted that there are two dying-declarations of the deceased recorded by Lichhu Dan, ASI of Police Station Napsar and by the Magistrate (Sh. Sukesh Kumar Jain), and in both these statements specific allegations were levelled by the deceased against her mother-in-law, Smt. Surja Devi that she poured kerosene upon insistence of appellant, Mohan Ram, father-in-law and at the time of incident, brother-in- law of deceased (appellant Ratiram @ Ratanlal) caught hold her, therefore, it is a case in which deceased herself narrated whole incident not only before the police but also before the Magistrate also. Thus, it cannot be said that whole prosecution story is concocted story. More so, it is a case in which trial court has rightly relied upon the statement/dying declaration of the deceased Smt. Guddi, so as to reach the conclusion that prosecution has proved its case beyond reasonable doubt.
(13 of 35) [CRLA-536/2012] According to learned Public Prosecutor, although independent witness PW.4- Pawan Godara, turned hostile and did not support the prosecution case, but there is no reason to disbelieve the dying declaration of the deceased recorded by ASI- Lichhu Can (PW.11) and Magistrate (PW.9), Sh. Sukesh Kumar Jain. The learned trial court has not committed error while relying upon the dying declarations of the deceased Ex.P/19 and Ex.P/25 as in both these dying declarations specific allegations were levelled by the deceased against appellants for causing burn injury, which resulted into her death. Learned Public Prosecutor further argued that although the doctor who gave the fitness certificate did not appear during the trial, but it cannot be said that at the time of recording statements, the deceased was not in a position to speak. Furthermore, at the time of recording the statements by the Magistrate (PW.9- Sh. Sukesh Kumar Jain, asked specific questions to the deceased and those questions were answered in fit state of mind, which is obvious from the language used by the Magistrate as per statements of the deceased. It is submitted that there is no dispute that deceased died due to burn injuries, therefore, it cannot be said that any error has been committed by the trial court so as to convict the accused appellants for the offence of murder of Smt. Guddi @ Rameti.
With regard to argument of the counsel for the appellant that doctor has not been examined in the court, learned Public Prosecutor submitted that it cannot be said that trial court was required to disbelieve the dying-declaration recorded by the (14 of 35) [CRLA-536/2012] Magistrate. Learned Public Prosecutor in support of his arguments relied upon two judgments viz. (1) Om Pal Singh Vs. State of U.P. reported in AIR 2011 SC 1562 and (2) Satish Ambanna Bansode Vs. State of Maharashtra reported in AIR 2009 SC 1626, and submitted that there is no force in this appeal and the same may kindly be dismissed.
After hearing the learned counsel for the parties, we have considered the arguments of both the sides in the light of evidence on record and finding of guilty recorded by the learned trial court. Admittedly, the entire prosecution case is based upon testimony of 12 prosecution witnesses viz. PW.1- Parta Ram (father of the deceased), PW.2 Mahesh Kumar, is the photographer, PW.3 Radha (mother of the deceased), PW.4- Pawan Kumar (neighbour of the deceased, who reached on the spot on hearing the hue and cry of the deceased (declared hostile), PW.5- Dr. P.N. Mathur, who conducted the postmortem and gave postmortem report (Ex.P/16), PW.6- Mahendra Singh (Messenger of Police Station Napasar, who sent the articles at FSL, Jaipur), PW.7- Vijay Pal (Malkhana In-charge, P.S. Napasar), PW.8- Raju Ram (real brother of the deceased and who was Motbir witness of seizure of memos, site plan and clothes of deceased, Smt. Guddi), PW.9- Sukesh Kumar Jain (Judicial Magistrate, who recorded the statements (Ex.P/25) of the deceased on 04.07.2008), PW.10- Gopal Ram (cousin brother of deceased, and Motbir witness of site plan and seizure memo), PW.11- Lichhu Dan ASI (who recorded "Parcha-Bayan" (Ex.P/19) of the deceased on 04.07.2008 upon which FIR was registered) (15 of 35) [CRLA-536/2012] and PW.12- Kishan Singh, SHO, Police Station- Napasar, who had conducted the entire investigation.
Upon perusal of above list, it is obvious that PW.1- Parta Ram, PW.3- Radha, PW.8 Raju Ram and PW.10- Gopal Ram are close relative of deceased and they were not present when the alleged incident took place in the house of appellants on 04.07.2008. PW.4- Pawan Kumar, who was neighbour and whose name was disclosed by the deceased in her statements, turned hostile and did not support the prosecution case. There is no other evidence of the persons of the locality where the alleged incident took place. We have also perused the statements of PW.1- Parta Tam, and PW.3 Radha. In both the statements, father and mother of the deceased levelled allegations with regard to harassment and ill-treatment being meted out with their daughter prior to the incident. However, no evidence is produced by them, either oral or documentary, to substantiate the allegations levelled by them. Admittedly, PW.1- Parta Ram stated in his statements that one point of time my brother, Hetram, Mohanram, Shrawan Sarpanch and Poona Ram went to the house of appellants to reason with them and asked them not to harass the deceased and not comment upon her bad looking but it is very strange that none of witnesses, named by the PW.1- Parta Ram in his statement produced before the court to substantiate the allegations levelled by PW.1 and PW.4- Rajuram. PW.1 Parta Ram, stated before the court for having information that, " xqM~Mh ds ejus ds 20 fnu igys jfrjke mls yus s ds fy, vk;k FkkA xqM~Mh jfrjke ds lkFk llqjky pyh xbZA mlds ckn ejs k yMd + k jktjw ke chdkujs vk;k tks lkroas eghus dh 4 rkjh[k dh ckr gS yfs du lky ;kn (16 of 35) [CRLA-536/2012] ugha gS yfs du ;g ckr vkt ls djhc 4 eghus igys dh ckr gAS ejs k yMd + k jktjw ke chdkujs dow s dk lkeku yus s vk;k Fkk rc ejs k yMd + k vLirky ds vkxs ls xqtjk rc ekgs ujke dk yMd + k vkes izdk"k feyk ftlus crk;k fd vkidh yMd + h vLirky eas HkrhZ gS tks cky nh ;k cy xbZ tks ckr jktjw ke ds lkeus vkes izdk"k us dh FkhA ckn eas 5 cts jktjw ke us "kke dks Qkus eq>s fd;k rks eaS xkoa ds Jo.kjke] ejs h iRuh jk/kknos h] jkeukjk;.k] xkis ky lHkh djhc lok N% cts xkoa jokuk gkd s j jkr dks lk<s lkr cts ih ch ,e vLirky igp aq s vkSj xqM~Mh vLirky eas HkrhZ Fkh tgka xqM~Mh ls ejs h ckr gqbZ rks mlus crk;k fd lklq lqjtk nos h ekgs ujke o jfrjke us ekjihV dh vkjS jfr jke us idM+ fy;k o ekgs ujke us ljq tka dks dgk fd tk] dSjkfs lu ry s yd s j vk rc lqjtk nos h ry s dk tjhdu 5 yhVj dk yd s j vkbZ rks ekgs ujke us dgk fd jkm a ds mij Mky nks vkSj ekgs ujke us lqjtk nos h dks dgk fd bldks vkx yxk nks vkSj ckn es tc vkx yxus ij fpYykkbZ rks ;s yksx iMk+ Sfl;kas ds vkus ij b/kj m/kj Hkkx x, rFkk iMk+ Sfl;kas us vkx cq>kbAZ "
PW.3- Smt. Radha, in her examination-in-chief stated that, "ljip a Jo.kjke] ijrkjke] ukjk;.k ;g "kjs js k ekgs uyky ds ?kj le>kus ds fy;s x;s Fks fd xqMh dks lkoy j[kks vkSj bldks ?kj ij j[kkAs mlds ckn jrhjke xqMh dks ys x;k FkkA tks ejus ls 15 fnu igys ys x;k FkkA xqMh dks ekgs ujke] ljq tk nos h] jrhjke rhukas us cky fn;k Fkk] feVVh ry s fNMd + dj cky fn;k FkkA mldks lqcg lkr cts tyk fn;k Fkk vkSj nkis gj pkj cts geas lp w uk gqbZ FkhA ;g lp w uk ejs s cVs s jktw us dh FkhA ckn eas ge xkoa ds pkj&ikp a vkneh vLirky x;]s vU/kjs k iMs vLirky igp aq x;s FkAs chdkujs vLirky x;s FkAs eSua s xqMh ls iN w kFkk rc xqMh us crk;k Fkk fd ekgs ujke] lqjtk nos h] jrhjke us feVh dk r y s Mkydj tyk fn;k gS] eaS bruh ckr dj dqpkjS pyh x;h FkhA vLirky eas xqMh ds firkth oxjS gk jgs FkAs "
We have also perused the statement of PW.8- Raju Ram (brother of deceased), who has categorically stated that, " ejs h c gu dks ekgs ujke] jfrjke vkjS ljq th nos h dks ekjihV dj ?kj ls fudky fn;k Fkk vkSj dgk fd rjs s dks j[kxas s ugha rw dk> s h gS vkSj dgk fd rjs s cPps ugha gS blfy;s rjs s dks j[kxas s (17 of 35) [CRLA-536/2012] ughA ckn eas xqMh ds ejus ls 20 fnu igys ejs s firkth ejs s cMk+ grs jke ekgs uyky ijw .kkjke ljip a Jo.kjke ;g lc tkdj ekgs ujke dks le>k dj vk;s FkAs ikp a fnu ckn eas jfrjke vkdj ejs h cgu dks ys x;k FkkA le>kus x;s Fks rc mUgkus s dgk Fkk fd j[kxas s ugha dk> s h gSA ckn eas 15&20 fnu ckn eas ejs h cgu dks cky fn;k FkkA ejs h cgu dks lqjtk nos h] ekgs ujke vkjS jfrjke us cky fn;k FkkA eaS fnukd a 4-7-08 dks chdkujs vk;k gqok Fkk tks dq,a dk lkeku yus s ds fy;s vk;k FkkA vkes th vLirky eas nokbZ yd s j tk jgs Fks rc eSua s iN w k fd D;k gqok rc vkes th us dgk fd rqEgkjh cgu cy x;h gSA pkj cts vLirky x;k rc iqfyl okys fey x;]s xqMh ds c;ku yd s j vk;s gS gLrk{kj dj nks rc eSua s gLrk{kj dj nkAs mlds ckn eSa xqMh ds ikl x;k rc xqMh us crk;k fd og pkj rkjh[k dks lcq g lkr cts jlkbs Z eas cSBh rc lkl vkdj cky s h fd rw ikBs k jMs rh ugha gS] ekgs ujke us dgk fd bldks cky nks rc jfrjke us ejs h cgu dks idM+ fy;k] lklq us ml ij djs kl s hu ry s < ky w h yxk nkAs "
s fn;k Fkk] ekgs ujke us dgk fd ry Upon perusal of statements of these statements, it is obvious these witnesses disclosed names of number of persons, who went to the in-laws‟ house as well as to the hospital, but none of the witnesses produced before the court by the prosecution to prove the allegation levelled by PW.1- Parta Ram, PW.3-Radha and PW.8-Rajuram. We have also perused the cross-examination of PW.1- Parta Ram in which specific questions were put to the witness, for his improvement from the statements recorded under Section 161 Cr.P.C. (Ex.D/1). The said witness replied that all the facts were disclosed by him to the police but why police has not incorporated those allegations in the statements recorded u/s 161 Cr.P.C., I do not know.
In view of above, it is obvious that none of the persons whose names are disclosed in the statements of father, mother and brother of the deceased, were produced before the court to (18 of 35) [CRLA-536/2012] support the allegation of harassment and beating levelled by them against appellants. It is worthwhile to observe that deceased disclosed in her statements and soon after the incident, neighbour PW.4- Pawan Kumar, came and doused the fire by pouring water on the deceased and rescued her, but said witness PW.4- Pawan Kumar, was decaled hostile because he has not supported the prosecution case, and said witnesses stated that, "vkt ls 12&13 efgus dh ckr gS eaS vius ufugky ds edku eas jgk Fkk] ml fnu eaS tc lqcg ?kj ls ckgj fudyk tks pk; iRrh ykus ds fy, fudyk Fkk] rks ekgs ujke ds ?kj ds vkxs igqp a k rks eq>s ph[k lqukbZ nh Fkh] eaS ekgs ujke ds ?kj ds vUnj Hkkx dj x;k Fkk] ekgs ujke ds ?kj ds ihNs ckgj jlkbs Z gS tgka xqMM+ h tks gl a jkt dh iRuh gS ty jgh Fkh] ogka ikuh dh ckYVh iMh+ Fkh eSua s mls mBkdj ikuh Mkydj vkx dks cq>k fn;kA fQj vkl iMk+ Sl ds ,d&*nks tukas dks cqyk;kA vkx cq>kus ds ckn ejs h xMMh ls ckr gqbZ Fkh] mlus eq>s dgk fd eaS jlkbs Z dk dke dj jgh Fkh ty xbZA ftl le; eSa xqM~Mh ds ?kj eas x;k ml le; ogka dkbs Z Hkh vU; ?kj dk lnL; ugha FkkA"
Upon perusal of above statement of PW.4- Pawan Kumar, it is obvious that as per statement of deceased herself, he was only independent witness reached on the spot soon after the occurrence but said witness did not support the prosecution case and admittedly his presence is not disputed by the deceased herself in her statements. Upon consideration of entire evidence, it is obvious that none of the doctor, who admitted the deceased in the hospital, and gave treatment to the deceased, is produced before the court to prove the fact that the deceased at the time of admission in the hospital, whether any allegation was levelled by the deceased or not. It is also one of the important fact that doctor who gave fitness certificate before recording the (19 of 35) [CRLA-536/2012] statements by Magistrate i.e. Dr. O.P. Bishnoi, has not been produced as prosecution witness to prove the fact that deceased was fit to give statement. In view of above facts, it is obvious that independent witnesses, who names were disclosed by PW.1 Parta Ram, PW.3 Radha and PW.8 Raju Ram, not produced before the court and the doctor, admitted the deceased at 10.30 AM in the hospital, not appeared before the court. The witnesses, who allegedly participated in conciliation proceedings and independent witnesses of the locality, were not produced before the court to prove the occurrence. Admittedly, all the relatives were not present at the time of occurrence in the village and it is also admitted case that as per statement of deceased, Smt. Guddi, recorded by ASI that brother-in-law of deceased took the deceased to the hospital for treatment and Raju Ram specifically stated in his statement that during treatment, appellant, Smt. Surja Devi and other family members were present in the hospital and they were taking care of Smt. Guddi.
We have also perused the statements of mother of deceased viz. PW.3- Radha, who has categorically stated that after receiving information, I went to hospital and meet my daughter, Guddi and I went back to village Kuchore. Meaning thereby, mother of the deceased is accepting that she left the hospital after ascertaining reasons for death. In our opinion that how such type of statement can be accepted by a prudent person because, if daughter is admitted in the hospital in burnt condition and mother visiting in the hospital, then how mother can leave the hospital knowingly well that her daughter is in serious condition. All above facts (20 of 35) [CRLA-536/2012] loudly speaks that prosecution story is seriously doubtful as there is no allegation for demand of dowry. The husband of the deceased was not even present in the house when the incident took place in the house, nor husband has been made an accused. With regard to allegation of harassment by her in-laws because she was not good looking, we are unable to accept such type of allegation because such comment can be made by the husband, if his wife is not good looking, and none else. Here in this case, there is no allegation against the husband of the deceased either by the deceased or by the other prosecution witnesses. In our opinion, the entire prosecution evidence is seriously doubtful because allegations are not supported by any independent witness even though presence of number of persons was disclosed by the father, mother and brother of the deceased in their statements Now we are considering whether the conviction of accused appellant can be based upon the dying declaration of the deceased or the dying declaration of the deceased inspires any confidence or the dying declaration is a tutored statement of the deceased.
To ascertain the correctness of the facts, first of all we have perused the bed head ticket (Ex.D/3) of PBM Hospital. Admittedly, deceased was admitted in the hospital at 10.30 AM on 04.07.2008 and as per Ex.D/3, deceased was brought to hospital by Vikas Lega and Raju Ram, brothers of deceased. In the said bed head ticket, it is nowhere disclosed by both these brothers, who were present at the time of admission, as to how incident took place. More so, the doctor, who admitted the deceased Smt. Guddi, put a note with regard to reason disclosed by deceased herself at page (21 of 35) [CRLA-536/2012] number 2 of the bed head ticket. The doctor who admitted the deceased, specifically records that „patient admitted in casualty and said burn at 7 AM in the morning told by patient herself‟. There is no disclosure either by the brothers of the deceased and deceased herself as to how burn injury occurred. When she was admitted at 10.30 AM in the morning but subsequently at 03.50 PM, ASI Lichhu Dan recorded „Parcha-Bayal‟ (Ex.P/19) of the deceased, in which deceased said that, "----vkt lqcg ejs h lklq us dgk jkMa rw xkcs j ¼ikBs k½ D;kas ugha Mkys og ejs s dks ejs h lklq ok llqj us ekjihV dh fQj ejs h lklq ,d tjhdu eas djs kfs lu ry s Hkj dj ykbZA rc jrhjke ejs k nos j gS mlus ejs s dks idM+ yh;kA ejs h lklq us lqjtk us idM+ fy;k o ejs s ij djs kfs lu ry s m My s nh;k brus es ejs k lljq ekgs ujke us dgk jkMa dks ckyks rc lklq ljq tk us ejs s rhyh tykdj yxk nh ftlls eSa tyus yxh rks tkjs tkjs ls fpYykbZ rks iMk+ Sfl;kas dk yMd + k iou xkns kjk us vkdj ejs s ij ikuh Mkyk rks vkx cq> xbZ rc vkSj Hkh iMk+ Slh vkx x;s Fks fQj esjh lklq o nos j jrhjke us xkoa dh thi eas chdkujs igp aq k;kA eq>s ejs h lklq ljq tk o nos j jfrjke us ekjihV fd;kA lljq ekgs ujke us dgk jkMa dks tyk nks rks nos j us idMk+ o lklq us ehV~Vh dk ry s fNMd + dj vkt lqcg 7 cts rhyh tykdj vkx yxk nh o tku ls ekjus dh dkfs "k"k dhA"
We have also perused the dying-declaration (Ex.P/25) recorded by Sh. Sukesh Kumar Jain, Magistrate, in which deceased Smt. Guddi @ Rameti, specifically replied to question 4 in the following manner:
"4- vkx fdl ckr ij yxkbZ vkSj fdlus D;k dgk*& mRrj& ejs s lkl] llqj o nos j us ejs s ij "kd djrs Fks vkSj dgrs Fks fd rw nl w js yMd+ ks dks ?kj cqykrh gS rFkk muds lkFk rjs s lca /a k gSA ejs s ij s mMs+y fn;k rks llqj us dgk jkMa dks cky nkAs "
lklq us djs kfs lu ry (22 of 35) [CRLA-536/2012] Admittedly, the Magistrate recorded the statement of deceased at 05.00 PM after obtaining fitness certificate of Dr. O.P. Bishnoi but doctor has not been examined before in the trial to prove the fact that deceased was in the state of mind to give statement.
We have considered all the three reasons disclosed by the deceased, Smt. Guddi, before the doctor at the time of admission in the hospital, thereafter before the ASI, Lichhu Dan, in the „Parcha-Bayan‟ (Ex.P/19) and dying declaration (Ex.P/25) recorded by the Magistrate. In the bed head ticket, no reason has been assigned by the deceased as to how she (deceased) sustained burn injury, however, the allegation of pouring kerosene upon the deceased and liting fire was levelled for the first time when ASI recorded "Parcha-Bayan" vide Ex.P/19 and thereafter in the dying declaration (Ex.P/25) recorded by the Magistrate. When deceased Smt. Guddi was admitted in the hospital, her brothers, Raju Ram and Vikas Lega were present, however, it is nowhere disclosed by the deceased or her brothers that kerosene was poured by the mother-in-law of the deceased on the person of deceased upon insistence by the father-in-law, appellant, Surja Devi, lit fire while Rati Ram caught hold the deceased. In the „Parcha-Bayan‟ recorded by the ASI, Licchu Dan, at 03.50 PM the reason for quarrel was altogether different then the reasons disclosed in Ex.P/25 recorded by the Magistrate. It is also worthwhile to observe that deceased herself admitted that her mother-in-law and brother-in-law brought her to the hospital for treatment and this fact was admitted by the brother of the (23 of 35) [CRLA-536/2012] deceased PW.8- Raju Ram that he was present in the hospital at the time of treatment.
In our opinion, if soon after the occurrence when the deceased was brought to the hospital, it was the duty of the doctor who admitted her to call police immediately but police was not called because deceased and her brother PW.8- Raju Ram, who was present in the hospital but did not disclose any fact regarding incident but when her father and mother and other relatives met her, she gave statement to ASI, Lichhu Dan at 03.50 PM and made allegation against the appellants. Before 03.50 PM, it is nowhere disclosed by the deceased either before the doctor or Raju Ram, who was present at the time of admission at 10.30 AM that kerosene was poured by appellant, Smt. Surja and upon insistence made by Mohan Ram, she lit fire. For the first time, in the statements recorded by ASI the allegations were levelled by the deceased having 40% burn injury but the reason for quarrel was altogether different then the reasons which were disclosed in the dying declaration Ex.P/25 recorded by the Magistrate.
Upon assessment of entire evidence, we are of the opinion that the dying declaration of the deceased does not inspire any confidence, more so, the same is seriously doubtful. We have also examined the truthfulness of the dying declaration in the light of entire evidence, in our opinion, none of the independent witness appeared before the court even has proved the fact of quarrel or incident on the date of occurrence although as per prosecution case incident took place in morning, so also, deceased herself said in her statements that number of persons of the locality came (24 of 35) [CRLA-536/2012] there including witness Pawan Godara, but none of the persons of the locality appeared before the court and supported the incident. Furthermore, the genesis of case arise at 03.00 PM when statements of the deceased were recorded by after visiting her father, mother and brother in the hospital, where appellants were already there in the hospital for treatment of the deceased.
The Hon‟ble Apex Court in the case of Umakant Vs. State of Chattisgarh reported in (2014) 7 SCC 405 considering the relevancy and acceptability of a dying declaration gave following verdict:
"20. The philosophy of law which signifies the importance of a dying declaration is based on the maxim nemo moriturus praesumitur mentire, which means, "no one at the time of death is presumed to lie and he will not meet his Maker with a lie in his mouth". Though a dying declaration is not recorded in the court in the presence of the accused nor is it put to strict proof of cross-examination by the accused, still it is admitted in evidence against the general rule that hearsay evidence is not admissible in evidence. The dying declaration does not even require any corroboration as long as it inspires confidence in the mind of the court and that it is free from any form of tutoring. At the same time, dying declaration has to be judged and appreciated in the light of surrounding circumstances. The whole point in giving lot of credence and importance to the piece of dying declaration, deviating from the rule of evidence is that such declaration is made by the victim when he/she is on the verge of death.
21. In spite of all the importance attached and the sanctity given to the piece of dying declaration, (25 of 35) [CRLA-536/2012] the courts have to be very careful while analysing the truthfulness, genuineness of the dying declaration and should come to a proper conclusion that the dying declaration is not a product of prompting or tutoring.
22. The legal position about the admissibility of a dying declaration is settled by this Court in several judgments. This Court in Atbir v. Govt. (NCT of Delhi), taking into consideration the earlier judgments of this Court in Paniben v. State of Gujarat and another judgment of this Court in Panneerselvam v. State of T.N. has given certain guidelines while considering a dying declaration:
"(i) Dying declaration can be the sole basis of conviction if it inspires the full confidence of the court.
(ii) The court should be satisfied that the deceased was in a fit state of mind at the time of making the statement and that it was not the result of tutoring, prompting or imagination.
(9 of 12) [CRLA-432/1989]
(iii) Where the court is satisfied that the declaration is true and voluntary, it can base its conviction without any further corroboration.
(iv) 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.
(v) Where the dying declaration is suspicious, it should not be acted upon without corroborative evidence.
(vi) A dying declaration which suffers from infirmity, such as the deceased was unconscious and could never make any statement cannot form the basis of conviction.
(26 of 35) [CRLA-536/2012]
(vii) Merely because a dying declaration does not contain all the details as to the occurrence, it is not to be rejected.
(viii) Even if it is a brief statement, it is not to be discarded.
(ix) When the eyewitness affirms that the deceased was not in a fit and conscious state to make the dying declaration, medical opinion cannot prevail.
(x) If after careful scrutiny, the court is satisfied that it is true and free from any effort to induce the deceased to make a false statement and if it is coherent and consistent, there shall be no legal impediment to make it the basis of conviction, even if there is no corroboration."
In the case of Chinnamma Vs. State of Kerala, reported in 2004 (2) Crimes 271 (SC) following adjudication was made by the Hon‟ble Apex Court in paragraphs 8 and 9, which reads as under:
"8.We will now examine the contents of the second dying declaration Ex. P-10 recorded by the Magistrate on 14.7.1989. It should be noted here that this was a statement recorded about 6 days after the incident in question during which time she was being looked after in the hospital by her father and other relatives. This statement of the deceased was recorded in the presence of the Duty Doctor who had certified her to be conscious and coherent to give a statement. In this statement which is in the form of questions and answers, the deceased told the Magistrate that on last Saturday (8.7.1989), she took food for piglings from the kitchen of her husband's house, and as soon as she entered the kitchen, she got a beating on the back of her head. That was by her sister-in-law whose name is Chinnamma. She then (27 of 35) [CRLA-536/2012] fell down and became unconscious. She then states that while she was unconscious, the flames started and there was smell of kerosene. To a question asked by the Magistrate, she states that it was her sister-in- law who beat her therefore, she suspects that her sister-in-law set her body on fire. While answering a question as to who all were attending on her, she said that her father, mother, two brothers, two sisters and her husband were attending on her. In regard to the reason for the attack, she states that there was some talk that she had done some evil magic on her husband, therefore, her husband was not loving his sister (the appellant) after their marriage. A careful consideration of this dying declaration made about 14 days before her death, shows that in this statement she states that when she entered the kitchen, she was struck on the back of her head which she assumes was by her sister-in-law (the appellant). She then states that she became unconscious thereafter and when she regained consciousness, she saw flames and smelt kerosene. She also says that she suspected her sister- in-law of having set her on fire. The motive given for this attack by the appellant in this dying declaration was that the appellant had suspected the deceased of having cast certain evil magic on her husband because of which he stopped loving his sister, the appellant. A comparison of these two dying declarations, in our opinion, shows certain glaring contradictions. In the first dying declaration, we have noticed that there was an incident on the previous day when she desired to go to her mother's house and got dressed up for the same. Her husband did not allow her to go to her mother's house. But the next day, when she got dressed again to go to her mother's house, the appellant came and standing behind her, hit her on the back of her head when she fell on the (28 of 35) [CRLA-536/2012] floor and she saw the appellant taking kerosene which was kept in the room and pouring on her chest and thereafter she felt the heat and ran outside the house and fell unconscious. The factum of she having seen the appellant taking out the kerosene from the room and pouring the same on her was not spoken to by her in her second dying declaration. This fact has some relevance while appreciating the correctness of the two dying declarations because if really she was conscious and had seen the appellant take the kerosene and pouring the same on her, she would not have forgotten to mention it again in her second dying declaration. Again, while she was certain that it was her sister-in-law (appellant) who poured the kerosene on her and set her on fire as per her first dying declaration; in the second dying declaration, she was not so sure because she says that she only suspected the appellant as having set her on fire. This is because she had earlier stated in that statement, she became unconscious when her sister-in- law had hit her on the head. Even the motives given in the two dying declarations are entirely different. These contradictions, in our opinion, create grave suspicion in our minds whether the injury suffered by the deceased was really because of the act of the appellant or was a figment of the imagination of the deceased. This suspicion of ours becomes all the more stronger if we notice the evidence of PW-11 who treated her in the first instance when she was taken to Kanjirappally hospital. It is seen from the wound certificate Ex. P-11 given by this doctor that when he examined the deceased for the first time at Kanjirappally hospital, she stated that she suffered the injury due to accidental burning while preparing food for the piglings. This very important aspect of the case was rejected by both the courts below on the ground (29 of 35) [CRLA-536/2012] that the entry made in the wound certificate might not have been a correct entry because the witnesses who took her to the hospital, had stated that she was not in a fit condition to talk. But then we should remember that this is an entry made in a document regularly maintained and the doctor had no reason whatsoever to make an incorrect entry, and no question was asked to this doctor when he was in the witness box as to the correctness of the entry, therefore, due weight should be given to the contents of this wound certificate and the courts below ought not to have rejected the same on the basis of oral evidence given by certain witnesses. It is also very relevant to mention here that the deceased was prevented from going to her mother's house by her husband on 7.7.1989 and the deceased being adamant in spite of protest from her husband, had decided to go to her mother's house again on 8.7.1989 which indicates that there may be reasons other than the alleged enmity entertained by the appellant for suffering by the burn injuries which led to her ultimate death. From the material on record, we are also unable to find any strong motive which would have induced the appellant to commit such a heinous crime of burning her sister-in-law to death. The conduct of the appellant in being present with the deceased right through the journey to the hospital also indicates otherwise. There is another important aspect of the case which was not considered by the two courts below properly i.e. it is the case of the deceased that she was beaten on the back of her head with a firewood, consequent to which she fell down and had lost her consciousness. Though during the course of inquest of the dead body, it was noticed that there was a contusion on the head, the doctor who examined the deceased before she died as also the (30 of 35) [CRLA-536/2012] doctor who conducted the post mortem, did not notice any such injury on the head which indicates that the first part of the attack on the deceased by the appellant could be concocted. At any rate, the prosecution has failed to establish the first part of the attack by the appellant on the head of the deceased. Learned counsel appearing for the State, however, contended that because of the burn injuries, the doctors might not have noticed the head injury caused by the attack with a firewood on the head of the deceased. We have perused the medical report which shows that all the burn injuries suffered by the deceased were below the neck and on the limbs and so far as the head is concerned, there was no burn injury. The absence of any injury at the back of the head of the deceased as also non-recovery of the firewood which was used in the assault on the deceased indicates that the first part of the dying declaration is not true. In this background, the second part of the dying declaration that she fell down and became unconscious also cannot be believed. These discrepancies would indicate that her statement made to the doctor PW-11 that she suffered burn injuries accidentally while cooking becomes more probable. Be that as it may, the abovementioned facts create a doubt in our mind as to the truthfulness of the contents of the dying declaration as also the possibility of she being influenced by her parents in making the dying declaration cannot be ruled out.
9. Having very carefully perused the material on record, we are unable to come to the conclusion that the prosecution in this case has established its case beyond all reasonable doubt to base a conviction on the appellant. Hence, we are of the opinion that both the courts below have erred in coming to the contra conclusion."
(31 of 35) [CRLA-536/2012] In both these judgments, the Hon‟ble Supreme Court held that at the time of recording conviction on the basis sole dying declaration, conduct of appellants accompanied victim in the hospital and fact of contradiction in both the statements should be considered. The Hon‟ble Apex Court specifically observed as to how evidence of dying declaration should be considered and laid down guidelines in para 22 of the judgment.
We have considered the evidence of dying declaration of the deceased, Smt. Guddi, of this case in the light of aforesaid guidelines. In our opinion, following facts create serious doubt with regard to allegations made by the deceased, Smt. Guddi in her contradictory dying declaration/s, which are as follows:
A. None of the independent witness whose names disclosed by father of the deceased PW.1 Parta Ram, mother of the deceased, PW.3 Radha and brother of the deceased PW.8- Raju Ram, and so also, deceased herself, are produced before the court to prove the allegations of harassment by the appellants. Further, PW.4- Pawan Kumar, whose name was disclosed by the deceased in her „Parcha-Bayan‟ and dying declaration, turned hostile and did not support the prosecution case. The witness PW.4- Pawan Godara, though accepted that he came on the spot but specifically denied that any allegation was made before him by the deceased against the appellants.
B. There is no independent witness of the locality, more so, all the proceedings at the place of occurrence were conducted in (32 of 35) [CRLA-536/2012] the presence of brother of the deceased PW.8- Rajuram and Vikas Legha. Soon after the occurrence, when deceased was admitted in the hospital at 10.30 AM, no allegations was levelled either by the deceased or by her brothers, who were present in the hospital, and the treatment was provided by the doctor upon their request, in which no allegation was levelled either by the deceased or by the brothers of the deceased.
C. Admittedly, deceased was admitted in the hospital at 10.30 AM on 04.07.2008 but police was not called for the reason that no allegations were levelled by the deceased or her brothers before the doctor but after meeting father and mother, and other family members, when ASI- Lichhu Dan recorded the „Parcha-Bayan‟ (Ex.P/19) at 03.50 PM on 04.07.2008, allegations were levelled by the deceased and subsequently in the dying-declaration (Ex.P/25) recorded by the Judicial Magistrate at 05.00 PM. But, upon perusal of the both these dying-declarations, the reasons for quarrel assigned by the deceased in the „Parcha-Bayan‟ (Ex.P/19) and dying-declaration (Ex.P/25) are altogether different and there is contradiction in the statements.
D. As per statement of deceased, as well as her parents, deceased was assaulted many a times, but no material evidence, oral or documentary, is placed on record to prove the allegation of beating. In the statements of deceased, there are allegation of causing injury but in the postmortem report (Ex.P/16) no injuries except burn injury were found (33 of 35) [CRLA-536/2012] upon the body of deceased. Dr. P.N. Mathur (PW.5) who prepared the postmortem report specifically stated before the court that no injury other than burn injury was found upon the body of the deceased. Following statement is given in the cross-examination by the doctor PW.5, Dr. P.N. Mathur:
"e`Rrdk ds "kjhj ij tyus ds vykok dkbs Z pkVs dk fu"kku ugha feyk FkkA vx "ko ijh{k.k ds nkSjku vU; dkbs Z pkVs fn[krh rks ge fy[krs FkAs "ko ijh{k.k ls iow Z eSua s HkrhZ fVdV dks ns[kk FkkA eSua s ftl HkrhZ fVdV dk voykd s u fd;k gS ftldh izekf.kr izfrfyfi i=koyh eas gS tks izn"kZ&3 gSA izn"kZ Mh&3 ds its l-a 2 ds vuqlkj ejht dks HkkbZ fodkl y/s kk ,oa Jh jktjw ke yd s j vk;s FkAs HkrhZ fVdV l[a ;k ds it s l-a 19 ds vuqlkj e`Rrdk dh e`R;q ls iow Z pykuk vLirky eas Hkh bZykt fd;k x;k FkkA pykuk vLirky ds ipZs eas ogka ds fpfdRld }kjk ;g vfa dr fd;kx;k gS fd fgLVªh vkWQ cuZ M~;fw jxa gkml gkYs M odZA tks , ls ch Hkkx esa fy[kk gqvk gSA"
Thus, in view of above, we are of the firm opinion that the finding of conviction recorded by the learned trial court on the basis of dying declaration does not inspire any confidence so as to uphold the finding of guilt recorded by the trial court. A serious doubt is in existence because no independent evidence is on record to substantiate the allegation that deceased was subjected to harassment or cruelty by the appellants, inspite of disclosing names of viz. Hetram, Mohanram, Shrawan Sarpanch and Poona Ram, who went to the house of appellants to reason with them, not produced as witness before the court. The entire case is based upon testimony of close relatives and sole independent witness PW.4- Pawan Kumar, turned hostile and did not support the prosecution story.
(34 of 35) [CRLA-536/2012] We have also considered the judgments relied upon by the learned Public Prosecutor in the case of Om Pal Singh (supra) and Satish Ambanna Bansode (supra). It is true that dying declaration can be accepted even if doctor who gave fitness certificate is not produced before the court but at the time we cannot lose sight of the fact that truthfulness of the dying declaration is required to be seen with other evidence also, which does not exist in this case.
In view of above discussion, we are of the opinion that the allegations made in the dying declaration are seriously doubtful because none of fact disclosed by the deceased is corroborated by other evidence or by the witness, whose name was disclosed by her in her statements. Thus, the accused appellants are entitled for benefit of doubt.
Consequently, the instant appeal is hereby allowed. The judgment impugned dated 01.05.2012 passed by learned Additional Sessions Judge (FT) No.1, Bikaner, in Session Case No.100/2008 convicting and sentencing the accused appellants for the offence u/s 302/34 of IPC, is hereby quashed and set aside and accused appellants are hereby acquitted from the charge levelled against them while extending benefit of doubt. The appellants may be released forthwith if not required in any other case.
Keeping in view, however, the provisions of Section 437A Cr.P.C. the accused appellants are directed to forthwith furnish personal bonds in the sum of Rs.20,000/- and a surety bond in the like amount each, before the learned trial court, which shall be effective for a period of six months to the effect that in the event (35 of 35) [CRLA-536/2012] of filing of Special Leave Petition against the judgment or for grant of leave, the appellants, on receipt of notice thereof, shall appear before Hon'ble the Supreme Court.
(INDERJEET SINGH)J. (GOPAL KRISHAN VYAS)J. DJ/-