Himachal Pradesh High Court
State Of Himachal Pradesh vs Mahesh Kant And Others on 30 March, 2015
Bench: Sanjay Karol, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA:
Cr. Appeal No.358 of 2007.
.
Judgment reserved on: 28.2.2015
Date of Decision: March 10 ,2015.
___________________________________________________________
State of Himachal Pradesh. ....Appellant.
Vs.
Mahesh Kant and others .....Respondents.
Coram:
Hon'ble Mr. Justice Sanjay Karol, Judge.
Hon'ble Mr.Justice P.S.Rana, Judge.
Whether approved for reporting1? Yes.
For the appellant: Mr.Ashok Chaudhary with
Mr.V.S.Chauhan, Addl. AG and
Mr.Vikram Thakur Dy. Advocate
General.
For the respondents: Mr.G.D.Verma, Sr. Advocate with
Mr.B.C.Verma, Advocate.
P.S.Rana, Judge.
Whether reporters of the Local papers are allowed to see the judgment?yes
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JUDGMENT:Present appeal is filed against the judgment passed by the learned Additional Sessions Judge, .
Sirmour District at Nahan in Sessions trial No. 13-N/7 of 2001 titled State of HP Vs. Mahesh Kant and others decided on dated 9.7.2007.
BRIEF FACTS OF THE PROSECUTION CASE:
2. It is alleged by prosecution that deceased Parveen daughter of PW2 Madan Lal was married to co-
accused Mahesh Kant in 1992. It is alleged by prosecution that deceased Parveen was mother of two children. It is alleged by prosecution that about eight months after the marriage of deceased Parveen she went to her parents house and complained that accused persons have beaten her for bringing insufficient dowry. It is alleged by prosecution that accused persons also insisted deceased Parveen to bring dowry from her parents house. It is alleged by prosecution that father of deceased Parveen PW2 Madan Lal had given Rs.10,000/- (Ten thousand) to his son PW4 Arun Kumar and sent deceased Parveen with him to her in- laws house. It is alleged by prosecution that PW2 Madan Lal had asked his son Arun Kumar to give money to co-accused ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP -3- Mahesh Kant and co-accused Salochna Devi. It is alleged by prosecution that even after receiving an amount of Rs.10,000/- (Ten thousand) accused persons did not stop .
ill-treating deceased Parveen and again after four months deceased Parveen went to her father PW2 Madan Lal in Nabha town and complained about ill-treatment, demand of dowry and beatings on the part of accused persons. It is alleged by prosecution that thereafter PW2 Madan Lal held family panchayat and accused persons were also present in the family panchayat and they refused to take deceased Parveen to matrimonial house saying that deceased was mad. It is alleged by prosecution that family panchayat persuaded the accused persons to take deceased to her matrimonial house. It is alleged by prosecution that deceased had also informed her father PW2 Madan Lal on telephone qua maltreatment committed by accused persons. It is alleged by prosecution that accused persons also demanded 8/10 Tola of gold from deceased Parveen through her parents. It is alleged by prosecution that accused persons did not allow the father of deceased to stay in the matrimonial house of deceased and father of the deceased was forced to stay in a private hotel. It is alleged ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP -4- by prosecution that whenever the deceased used to visit at her parental house she used to complaint against accused persons qua beatings, demands of dowry and ill-treatment .
in her matrimonial house. It is alleged by prosecution that about 22/23 days prior to the death of deceased Parveen her father PW2 Madan Lal received a telephonic call that deceased Parveen was sick. It is alleged by prosecution that deceased was admitted in civil hospital Nahan in unconscious condition. It is alleged by prosecution that there were black marks around the neck of deceased Parveen when she was admitted in the hospital. It is alleged by prosecution that thereafter deceased Parveen was referred to PGI Chandigarh and PW2 Madan Lal also observed black marks on the neck of deceased Parveen at PGI Chandigarh. It is alleged by prosecution that deceased remained unconscious and remained admitted as indoor patient for about 14/15 days but she could not regain consciousness and thereafter the doctor discharged deceased Parveen from PGI Chandigarh. It is alleged by prosecution that thereafter PW2 Madan Lal brought deceased Parveen from PGI Chandigarh to his house at Nabha and thereafter about seven days she died. It is ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP -5- alleged by prosecution that deceased was unable to speak when she was admitted in the hospital and she was touching her neck time and again. It is alleged by .
prosecution that FIR Ext PW1/A was lodged in Police Station and inquest reports Ext PW2/A and Ext PW5/A were prepared. It is alleged by prosecution that on dated 20.9.2000 an autopsy was conducted and post mortem report is Ext PW10/A. It is alleged by prosecution that thereafter dead body was handed over to PW2 Madan Lal vide receipt Ext PW12/A. It is alleged by prosecution that gold chain Ext P1 belonging to deceased Parveen was recovered from co-accused Mahesh Kant vide memo Ext PW6/A. It is alleged by prosecution that Investigating Officer prepared site plan Ext PW12/B. It is alleged by prosecution that board of Medical Officers observed that there were cerebral edema and the brain had undergone encephalopathy hypoxic changes which condition was caused due to asphyxiation. It is alleged by prosecution that as per board of Medical Officers there were abrasion of 5cm x 4cm just below the chin and over both sides of the upper neck and there was fracture of the larynx and thyroid cartilage and hyoid bone were found fractured. It is alleged ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP -6- by prosecution that MRI report of the deceased was also conducted at PGI Chandigarh and as per MRI report there was asphyxiation with hypoxic encephalopathy. It is alleged .
by prosecution that deceased was admitted in PGI Chandigarh w.e.f. 25.8.2000 to 9.9.2000 and she remained unconscious. It is alleged by prosecution that there was abrasion on both sides of neck and there was also sign of ligature marks. It is alleged by prosecution that as per opinion of doctor she was died due to strangulation as per post mortem report Ext PW10/A. It is alleged by prosecution that copy of histopathology is Ext PW10/C. It is alleged by prosecution that case summary prepared by the doctor is Ext PW11/A.
3. Charges were framed against accused persons by learned Additional Sessions Judge Sirmour District at Nahan under Sections 498-A and 302 IPC on dated 3.8.2001. Accused persons did not plead guilty and claimed trial.
4. Prosecution and accused examined as many as fourteen witnesses in support of its case.
::: Downloaded on - 15/04/2017 17:54:19 :::HCHP -7- Sr.No. Name of Witness PW1 Kishan Singh PW2 Madan Lal . PW3 Raj Kumar PW4 Arun Kumar PW5 Sushil Kumar PW6 Rafiq Mohd. PW7 Sandeep Aggarwal rPW8 PW9 PW10 Bhagat Ram Balak Ram Dr.S.S.Obray PW11 Dr.S.K.Mathur PW12 Lachhman Dass DW1 Dr.Kamlesh Pandey DW2 Smt.Krishna Devi
5. Prosecution also produced following piece of documentary evidence in support of its case:-
Sr.No. Description.
Ext.PW1/A Copy of FIR No.227/2000
Ext PW2/A Inquest report
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Ext PW3/A Statement of Raj Kumar
Ext PW5/A Inquest report attested by PW5
Sushil Kumar
Ext DA Statement of Arun Kumar
.
Ext DB Statement of Sushil Kumar
Ext PW6/A Recovery memo of chain of
Gold
Ext PW7/A Statement of Sandeep
Aggarwal.
Ext PW9/A Supplementary statement of
complainant Madan Lal
Ext PW10/A Post mortem report
Ext PW10/B
Ext PW10/C
Ext PW11/A
Opinion of medical Board
Histopathology report
Case summary
Ext PW12/A Receipt of dead body handed
over to Madan Lal
Ext PW12/B Site plan
Ext P1 Chain of gold
Ext DW1/A Bed ticket
Ext DW1/B Photocopy of chart
Ext DW1/C Application
Ext DW1/D Case summary
Ext DW1/E Ticket of outdoor patient
6. Statements of accused persons were also
recorded under Section 313 Cr.P.C. Accused persons also examined two defence evidence in support of their case. Learned trial Court acquitted all the accused persons under ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP -9- Section 498-A and under Section 302 of the Indian Penal Code.
7. Feeling aggrieved against the judgment passed .
by the learned Additional Sessions Judge Sirmour District at Nahan appellant-State filed present appeal.
8. We have heard learned Additional Advocate General appearing on behalf of the State and learned Counsel appearing on behalf of the respondents and also perused entire record carefully.
9. Point for determination in the present appeal is whether learned trial Court did not properly appreciate oral as well as documentary evidence adduced by the parties and whether learned trial Court caused miscarriage of justice to the appellant.
10. ORAL EVIDENCE ADDUCED BY PROSECUTION AND ACCUSED:
10.1 PW1 Kishan Singh has stated that he was serving as Inspector/SHO Police Station Nahan since October 1999. He has stated that on dated 27.8.2000 complainant Madan Lal came to Police Station Nahan and got recorded FIR No.227/2000. He has stated that copy of FIR is Ext PW1/A. He has stated that FIR was signed by complainant Madan Lal. He has stated that FIR was ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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recorded in his presence in accordance with version of complainant Madan Lal. He has stated that on completion of investigation he prepared challan under Section 173 .
Cr.PC.
10.2 PW2 Madan Lal has stated that he is cloth merchant and his shop is situated in Nabha town. He has stated that deceased Parveen was his daughter and she was married to co-accused Mahesh Kant in 1992. He has stated that at the time of marriage he had given sufficient dowry to accused persons. He has stated that after about eight months of marriage when his daughter came to him she complained that her husband Mahesh Kant, mother-in-law Solochana, sister-in-law Kiran and brother-in-law Ram Kumar used to give beatings to deceased Parveen for bringing insufficient dowry. He has stated that accused persons used to ask the deceased to bring money from her parents. He has stated that he had given Rs.10,000/- (Ten thousand) to his son Arun Kumar and sent deceased Parveen with him to her matrimonial house. He has stated that money Rs.10,000/- (Ten thousand) handed over to co- accused Mahesh Kant. He has stated that even after receiving Rs.10,000/- (Ten thousand) accused persons did ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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not stop ill-treating his daughter deceased Parveen. He has stated that after about four months deceased again came to him in Nabha town and complained about ill-treatment on .
the part of accused persons. He has stated that thereafter family panchayat was conducted. He has stated that accused persons were present in family panchayat and they refused to take deceased Parveen to her matrimonial house saying that she was mad. He has stated that family panchayat pressurized accused persons to take deceased Parveen to her matrimonial house and thereafter accused persons agreed with the proposal of family panchayat. He has stated that deceased Parveen was mother of two minor children. He has stated that deceased used to inform him about ill-treatment and beatings on the part of accused persons by way of telephone from time to time. He has stated that deceased Parveen also told that accused persons were demanding 8-10 Tola of gold from deceased. He has stated that he had given 6-7 Tola of gold. He has stated that whenever he used to visit in-laws house of deceased at Nahan they did not permit him to see the deceased and also they did not permit him to stay in the matrimonial house of the deceased in night. He has stated that he used to stay in ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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a private hotel. He has stated that about 22/23 days prior to the death of deceased Parveen he received telephonic call from co-accused Mahesh Kant informing him that deceased .
was sick. He has stated that thereafter he sent his wife Sulakshna Bansal to see deceased Parveen at Nahan and when his wife reached at Nahan she learnt that deceased Parveen was admitted in civil hospital Nahan. He has stated that thereafter his wife went to hospital and found that deceased was unconscious. He has stated that his wife also observed black marks around the neck of deceased Parveen. He has stated that thereafter deceased Parveen was referred to PGI Chandigarh and he also personally observed black marks around the neck of deceased Parveen at PGI. He has stated that at PGI Chandigarh deceased Parveen also remained unconscious. He has stated that deceased remained admitted in PGI Chandigarh for about 14/15 days but she could not regain consciousness. He has stated that Medical Officer discharged deceased Parveen from hospital and thereafter he brought the deceased from PGI Chandigarh to his house at Nabha. He has stated that thereafter after 7/8 days deceased died. He has stated that thereafter FIR Ext PW1/A was lodged and inquest report ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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Ext PW2/A was prepared. He has stated that his neighbours Raj Kumar and Lekh Raj were also present in family panchayat which was held in the house of one Amrit .
Lal. He has denied suggestion that no family panchayat was held in Amrit Lal house. He denied suggestion that accused persons did not ill-treat deceased Parveen. He denied suggestion that accused persons have not beaten the deceased in her matrimonial house. He denied suggestion that accused persons did not forbidden him from staying in matrimonial house of his daughter. He denied suggestion that his wife did not come to Nahan.
10.3 PW3 Raj Kumar has stated that he is resident of village Nabha in Punjab. He has stated that he is running cloth shop in Nabha town and his house is situated about 50 metres away from the house of complainant Madan Lal in Nabha town. He has stated that he has visiting terms with complainant Madan Lal. He has stated that deceased Parveen was married with co-accused Mahesh Kant about 8/10 years ago. He has stated that about 7/8 years after the marriage of deceased Parveen her husband co-accused Mahesh Kant drifted away from the deceased. He has stated that accused persons might be demanding dowry. He ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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has stated that father of deceased had given dowry and money to accused persons and same was sent to accused persons through Arun Kumar son of PW2 Madan Lal. He .
has stated that as and when deceased Parveen came to her parents house at Nabha he also used to meet the deceased and she used to complain of beatings and ill-treatment at the hands of accused persons. He has stated that family panchayat was also held and accused persons have given assurance that deceased Parveen would not be ill-treated or beaten in her matrimonial house. He has stated that about a month before the death of deceased a telephone call was received by PW2 Madan Lal that deceased was sick. He has stated that deceased was took to PGI Chandigarh for medical treatment and he had also gone to see the deceased at PGI Chandigarh. He has stated that the condition of the deceased at PGI Chandigarh was quite bad and she was time and again touching her neck. He has stated that he had personally observed blue marks on her throat. He has stated that deceased was unable to speak and she was unconscious. He has stated that deceased was brought to Nabha town from PGI Chandigarh and she died at the house of her father. He has denied suggestion that his ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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statement about ill-treatment and beatings given to deceased is based upon the allegation made by complainant Madan Lal. He denied suggestion that he deposed falsely in .
Court at the instance of complainant Madan Lal . 10.4 PW4 Arun Kumar has stated that deceased Parveen was his real sister and she was married to co- accused Mahesh Kant in 1992. He has stated that for about eight months of her marriage deceased was treated properly by accused persons and thereafter she was maltreated and deceased was beaten by accused persons for bringing insufficient dowry. He has stated that accused persons used to ask deceased to bring money from her parents. He has stated that about eight months after the marriage of deceased Parveen she came to her parental house and told that her husband Mahesh Kant, sister-in-law Kiran, brother-in-law Ram Kumar and mother-in-law Salochna have asked her to bring dowry money from her parental house. He has stated that his father PW2 Madan Lal handed over to him Rs.10,000/- (Ten thousand) and told him to give the same to accused persons. He has stated that thereafter he carried Rs.10,000/- (Ten thousand) to the house of co-accused Mahesh Kant and handed over the ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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same to co-accused Mahesh Kant. He has stated that he also requested co-accused Mahesh Kant and co-accused Salochna not to ill-treat and beat deceased Parveen. He has .
stated that thereafter for some time accused persons kept cordial relations with deceased Parveen and later again started ill-treating and beatings to deceased Parveen. He has stated that deceased Parveen used to personally inform him that accused persons always ill-treated and gave beatings to her. He has stated that thereafter his father Madan Lal approached Amrit Lal maternal grand father of co-accused Mahesh Kant to advise the accused persons so that they would not ill-treat deceased Parveen in her matrimonial house. He has stated that family panchayat was held in the house of Amrit Lal. He has stated that before the family panchayat accused persons assured that they would not ill-treat and would not beat deceased Parveen in her matrimonial house. He has stated that thereafter deceased Parveen was sent with accused persons to her matrimonial house. He has stated that thereafter co- accused Mahesh Kant rang him and demanded 10 Tola of gold. He has stated that thereafter his father arranged 6 Tola of gold and directed him to hand over the same to ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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accused persons. He has stated that few days prior to the death of deceased Parveen a telephonic intimation was given by co-accused Mahesh Kant that deceased was sick.
.
He has stated that thereafter his mother went to Nahan to see deceased Parveen who was admitted in District Hospital Nahan. He has stated that his mother told him that deceased Parveen was unconscious in hospital and blue marks were present over her throat. He has stated that thereafter the deceased was referred to PGI Chandigarh in unconscious condition. He has stated that he also personally observed blue marks on the throat of the deceased in hospital at PGI. He has stated that medical officer told him that the condition of deceased Parveen was serious and she would hardly survive. He has stated that thereafter deceased was took to Nabha and she died in her parental house after 14/15 days when she was brought from PGI Chandigarh. He has stated that deceased remained unconscious from the time brought from her matrimonial house till her death and could not utter anything. He has stated that in view of blue injury marks on the throat of deceased Parveen he suspected that deceased was strangulated by accused persons for bringing ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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insufficient dowry. He has stated that he does not know whether the population of Nabha town is 50000. He has stated that Nahan police came to his house at Nabha only .
for once in connection with investigation of the present case. He has stated that he was not present in family panchayat. He has denied suggestion that he deposed falsely in court against accused persons. He has stated that his father and mother have gone to PGI Chandigarh a day after his mother returned from Nahan.
10.5 PW5 Sushil Kumar has stated that he is next door neighbour of complainant Madan Lal and deceased was also known to him. He has stated that about 7/8 months after the marriage with co-accused Mahesh Kant deceased Parveen had personally informed him that her in- laws have maltreated her for bringing insufficient dowry. He has stated that deceased also told him that the father of deceased had also given Rs.10,000/- (Ten thousand) to accused persons. He has stated that deceased had died at the house of her parents at Nabha. He has stated that police officials visited at Nabha and prepared inquest report Ext PW2/A. He has stated that B part of the report is Ext PW5/A. He has denied suggestion that the statement in ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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examination-in-chief was made by him at the instance of Madan Lal.He has stated that population of Nahan is more than 50-60 thousand.
.
10.6 PW6 Rafiq Mohamad has stated that he is milk vender and he was associated in the investigation of the present case. He has stated that on dated 24.9.2000 co- accused Mahesh Kant had presented before the police a chain of gold which was took into possession by Investigating Officer vide memo Ext PW6/A. He has stated that recovered chain of gold was packed and sealed by the Investigating Officer with seal impression 'N'. He has stated that seal after used was entrusted to him. He has denied suggestion that chain Ext P1 was took into possession at Police Station Nahan. He has stated that he had gone to the house of co-accused Mahesh Kant where police officials were already present.
10.7 PW7 Sandeep Aggarwal has stated that accused persons are known to him and they are his immediate neighbours. He has stated that co-accused Kiran Kumari is a married lady and she has been married in Ambala town (Haryana). He has stated that co-accused Kiran Kumari is residing at her parental house with her husband. He has ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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stated that co-accused Mahesh Kant was married to deceased Parveen @ Manju who had died. He has stated that deceased Parveen @ Manju was treated well by her .
husband and other members of the family. He has stated that deceased was not ill-treated by her husband or any member of the family. The witness was declared hostile. He has denied suggestion that he deposed falsely in order to help accused persons as they are his neighbours. He denied suggestion that accused persons used to call deceased Parveen as ugly lady. He has stated that he is not aware that deceased Parveen was not provided food by her in- laws. He has stated that co-accused Mahesh Kant is his cousin.
10.8 PW8 ASI Bhagat Ram has stated that he had partly investigated present case. He has stated that on dated 28.9.2000 he had recorded the statement of Sandeep Kumar Aggarwal under Section 161 Cr.PC in accordance with his version. He has stated that chain of gold Ext P1 was also recovered vide memo Ext PW6/A. He has denied suggestion that statement of Sandeep Kumar Aggarwal Ext PW7/A was not given by him and he has recorded the same according to his own version.
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10.9 PW9 ASI Balak Ram has stated that he has partly investigated the present case and recorded supplementary statement Ext PW9/A of complainant .
Mandan Lal in accordance with his version. He has stated that he also recorded the statement of Lekh Ram, Raj Kumar and Arun Kumar under Section 161 Cr PC. He has stated that investigation of the present case was entrusted to him on dated 27.8.2000.
10.10. PW10 Dr S.S Obrey has stated that he was posted as Assistant Professor Department of Forensic Medicine at Rajindra Hospital Patiala since 1998. He has stated that on dated 20.9.2000 a board of Medical Officer was constituted to conduct post mortem of deceased Parveen. He has stated that deceased had died on dated 19.9.2000 and he observed that the body of deceased was cyanosed and rigor mortis was disappearing. He has stated that post mortem staining was present on the back of the body which was fully covered with ice and cerebral edema was found present. He has stated that brain matter was taken out and sent for histopathology to Professor and Head of Pathology department after preserving the same in 10% formalin. He has stated that on gross examination of ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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deceased the brain was found to have undergone encephalopathy hypoxic changes and the condition appeared to have been caused due to asphyxiation. He has .
stated that just below the chin and over both sides of upper neck small multiple crescentic shaped healing abrasions in an area of 5cm x 4cm were found present and on dissection the underlined sub-cutaneous hemorrhagic spots were observed and fracture of the larynx (thyroid cartilage) and hyoid bone were found. He has stated that as per opinion of board of Medical Officers the cause of death was hypoxic encephalopathy cerebral edema which was caused due to complication of strangulation. He has stated that inflammation of the brain appeared to have been caused by strangulation.
10.11. PW11 Dr S.K Mathur has stated that he was posted as Sr. Resident Department of Endocrinology PGI Chandigarh since July 2000. He has stated that deceased Parveen wife of co-accused Mahesh Kant resident of 2981/11 Nahan was brought in emergency service of PGI Chandigarh on dated 23.8.2000 at about 1.15 AM. He has stated that deceased was brought to PGI by her husband co-accused Mahesh Kant and neighbour Krishna. He has ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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stated that deceased was found unconscious and was having abrasion on both side of neck suggestive of ligature marks. He has stated that EEG was done on dated .
24.8.2000. He has stated that deceased has also sustained cerebral edema after seeing CT Scan. He has stated that deceased was discharged from hospital on dated 9.9.2000 after explaining long term care and supportive management to her parents. He has stated that case summary is Ext PW11/A. 10.12 PW12 SI Lachhman Dass has stated that he was posted as Investigating Officer Police Station Nahan from October 1999 to December 2000. He has stated that on dated 18.9.2000 the investigation of present case was entrusted to him. He has stated that on dated 19.9.2000 he accompanied by Constable Rajeev Kumar went to Nabha in Punjab and prepared inquest reports Ext PW2/A and Ext PW5/A. He has stated that on dated 20.9.2000 he got conducted post mortem of deceased Parveen which is Ext PW10/A. He has stated that dead body of deceased Parveen was handed over to PW2 Madan Lal father of deceased vide receipt Ext PW12/A. He has stated that on dated 22.9.2000 co-accused Mahesh Kant and co-accused ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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Ram Kumar were arrested and on dated 23.9.2000 co- accused Salochna Devi and co-accused Kiran Kumari were arrested. He has stated that on dated 24.9.2000 a chain of .
gold Ext P1 belonging to deceased Parveen was recovered from co-accused Mahesh Kant vide memo Ext PW6/A. He has stated that on dated 24.9.2000 he had visited the spot and prepared site plan Ext PW12/B. He has stated that he recorded the statements of witnesses namely ASI Bhagat Ram, Amrit Lal, Salochna Devi and Rafiq Mohamad in accordance with their respective versions and thereafter he handed over case file for further investigation to ASI Bhagat Ram.
10.13. DW1 Dr. Kamlesh Pandey has stated that he was posted as Medical Officer at Zonal Hospital Nahan since September 1998. On dated 2.4.2003 before learned trial Court he has stated that no admission record relating to deceased Parveen wife of co-accused Mahesh Kant could be traced in the record of Zonal Hospital Nahan (HP). Thereafter statement of Sh Tarsem Kumar Junior Assistant Zonal Hospital Nahan was recorded on dated 3.7.2003 and Sh Tarsem Kumar Junior Assistant Zonal Hospital Nahan HP has stated that he brought the record pertaining to ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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deceased Parveen wife of co-accused Mahesh Kant from Zonal Hospital Nahan HP and thereafter DW1 Dr. Kamlesh Pandey was again examined on dated 3.7.2003 before .
learned trial Court. He has stated that on dated 20.8.2000 at 3 PM deceased Parveen wife of co-accused Mahesh Kant was brought to Zonal Hospital Nahan (HP) and she was in semi conscious condition. He has stated that after examining deceased Parveen he admitted deceased in hospital as a suspective case of epileptic convulsions. He has stated that an application was filed for preparation of MLC in respect of deceased Manju @ Parveen. He has stated that case summary is Ext DW1/D. He has stated that at the time of examination of deceased Manju @ Parveen no mark of injury or violence was found on her person. He has stated that thereafter deceased Parveen was referred to PGI Chandigarh.
10.14. DW2 Smt. Krishna Devi has stated that she is next door neighbour of accused persons. She has stated that deceased Manju @ Parveen was the wife of co-accused Mahesh Kant. She has stated that deceased did not complain to her about any ill-treatment and demand of dowry on behalf of accused persons. She has stated that on ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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dated 20.8.2000 at about 2 PM she was called by co- accused Mahesh Kant and thereafter she went to the house of co-accused Mahesh Kant and found his wife Manju @ .
Parveen lying on a bed in an unconscious state. She has stated that thereafter she and co-accused Mahesh Kant took the deceased to Zonal Hospital Nahan (HP) for medical treatment. She has stated that mother of co-accused Mahesh Kant was not present in the house on dated 20.8.2000. She has stated that she also accompanied with the deceased when deceased Parveen was referred to PGI Chandigarh for medical treatment. She has stated that after arrival of the parents of deceased co-accused Mahesh Kant returned home. She has stated that her relations with accused persons are cordial. She has denied suggestion that accused persons used to ill-treat deceased Parveen for bringing insufficient dowry. She denied suggestion that accused persons used to demand dowry from deceased Parveen. She denied suggestion that the father of deceased had visited in the matrimonial house of deceased in order to settle the dispute. She denied suggestion that when the father of deceased used to visit in the matrimonial house of deceased he used to stay in a hotel. She has stated that she ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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does not know how deceased Parveen became unconscious. She denied suggestion that she deposed falsely in order to help the accused persons.
.
11. Submission of learned Additional Advocate General appearing on behalf of appellant-State that deceased was having abrasion on both side of neck suggestive of ligature marks and deceased remained unconscious during whole period w.e.f. 20.8.2000 to 19.9.2000 when deceased was brought to hospital from her matrimonial house till her death and even as per reports of Medical Officers and experts placed on record the cause of death of deceased Parveen was due to complications of strangulation and on this ground accused persons be convicted under Section 302 IPC is rejected being devoid of any force for the reason hereinafter mentioned. We have carefully perused oral as well as documentary evidence adduced by the prosecution. There is no eye witness of incidence of strangulation. There is no positive, cogent and reliable evidence on record in order to prove that which of the accused persons caused strangulation to deceased Parveen and even the article through which the strangulation was caused not recovered by prosecution with ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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finger prints of accused persons in order to connect accused persons with commission of strangulation. It is well settled law that prosecution is under legal obligation to prove the .
case against accused persons beyond reasonable doubt. It is well settled law that suspicion is not substitute for proof. Hence it is held that prosecution did not prove its case beyond reasonable doubt that which of the accused persons have caused strangulation of deceased Parveen in her matrimonial house. Hence we affirm the acquittal of accused persons under Section 302 IPC by way of giving them benefit of doubt. It was held in case reported in (2005) 9 SCC 765 titled Anjlus Dungdung Vs State of Jharkhand that suspicion however strong cannot take place of proof. It was held in case reported in (2010) 11 SCC 423 titled Nanhar Vs. State of Haryana that prosecution must stand or fall on its own leg and it cannot derive any strength from the weakness of defence. It was held in case reported in AIR 1979 SC 1382 titled State (Delhi Administration) Vs. Gulzarilal Tandon that moral conviction however strong cannot amount to legal conviction sustainable in law. (Also see AIR 1984 SC 1622 titled Sharad Birdhichand Sarda Vs. State of Maharashtra and also See AIR 1983 SC SC 906 ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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titled Bhugdomal Gangaram and others etc Vs. State of Gujarat. Also See AIR 1985 SC 1224 titled State of UP Vs. Sukhbasi and others.
.
12. Another submission of learned Additional Advocate General appearing on behalf of the State that the prosecution has proved the case against accused persons under Section 498-A IPC beyond reasonable doubt is partly accepted against co-accused Mahesh Kant husband of deceased Parveen only for the reasons hereinafter mentioned.
(A) Testimony of PW2 Madan Lal is fatal to co-accused Mahesh Kant_____________________________________________
13. PW2 Madan Lal father of deceased has specifically stated in positive manner that deceased was married with co-accused Mahesh Kant in the year 1992. He has specifically stated that deceased personally complained him that she was beaten and maltreated in her matrimonial house. We are of the opinion that co-accused Mahesh Kant being husband of deceased Parveen was under legal obligation to treat the deceased properly in her matrimonial house. Even deceased personally informed PW2 Madan Lal that Rs.10,000/- (Ten thousand) was demanded as dowry ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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by accused persons from her and thereafter father of deceased PW2 Madan Lal had arranged Rs.10,000/- and directed his son PW4 Arun Kumar to hand over Rs.10,000/-
.
as dowry amount to co-accused Mahesh Kant. It is proved on record beyond reasonable doubt that thereafter PW4 Arun Kumar had personally handed over Rs.10,000/- (Ten thousand) to co-accused Mahesh Kant as dowry amount. We are of the opinion that demand and receipt of Rs.10,000/- (Ten thousand) on the part of co-accused Mahesh Kant as dowry amount clearly proved criminal offence under Section 498-A IPC against co-accused Mahesh Kant. The testimony of PW2 Madan Lal proved beyond reasonable doubt that mental cruelty was caused to deceased Parveen when she was in her matrimonial house by way of demanding Rs.10,000/- (Ten thousand) as dowry amount. Testimony of PW2 Madan Lal is trust worthy, reliable and inspires confidence of the Court. There is no reason to disbelieve the testimony of PW2 Madan Lal. (B) Testimony of PW3 Raj Kumar is also fatal to co-accused Mahesh Kant___________________________________________.
14. PW3 Raj Kumar neighbour of the father of deceased has specifically stated in positive manner when he ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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appeared in witness box that deceased had personally complained to him against co-accused Mahesh Kant regarding ill-treatment and demand of dowry. Testimony of .
PW3 Raj Kumar is also trust worthy, reliable and inspires confidence of the Court. There is no reason to disbelieve the testimony of PW3 Raj Kumar.
(C) Testimony of PW4 Arun Kumar is fatal to co-accused Mahesh Kant_____________________________________________.
15. PW4 Arun Kumar brother of deceased has specifically stated that deceased personally complained him that she was maltreated and beaten by accused persons in her matrimonial house on account of bringing insufficient dowry. PW4 Arun Kumar has specifically stated that he had personally given Rs.10,000/- (Ten thousand) and 6 Tola of gold as dowry demand to co-accused Mahesh Kant. The testimony of PW4 Arun Kumar is trust worthy, reliable and inspires confidence of Court. There is no reason to disbelieve the testimony of PW4 Arun Kumar. (D) Testimony of PW5 Sushil Kumar is also fatal to co- accused Mahesh Kant_________________________________.
16. PW5 Sushil Kumar has specifically stated that he is next door neighbour of the father of deceased. He has ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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stated that whenever deceased Parveen used to visit her parental house she informed him personally that accused persons used to maltreat the deceased for dowry demand.
.
He has stated in positive manner that Rs.10,000/- (Ten thousand) was also given by the father of deceased to co- accused Mahesh Kant as dowry demand. Testimony of PW5 Sushil Kumar is trust worthy, reliable and inspires confidence of Court. There is no reason to disbelieve the testimony of PW5 Sushil Kumar.
(E) Recovery of chain of gold Ext P1 from co-accused Mahesh Kant is also fatal_to co-accused Mahesh Kant____.
17. It is proved on record that golden chain Ext P1 was recovered from co-accused Mahesh Kant under Section 27 of the Indian Evidence Act and recovery is proved as per the testimony of PW6 Rafiq Mohamad. Testimony of PW6 Rafiq Mohamad is also fatal to co-accused Mahesh Kant and there is no reason to disbelieve the testimony of PW6 Rafiq Mohamad.
(F) Inquest report Ext PW2/A is also fatal to co-accused Mahesh Kant____________________________________________.
18. As per inquest report there was ligature marks upon the neck of deceased Parveen. It is proved on record ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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that ligature marks sustained upon the neck of deceased when she was in her matrimonial house proves cruelty on behalf of co-accused Mahesh Kant. Hence we held that .
inquest report Ext PW2/A is fatal to co-accused Mahesh Kant.
(G) Forensic Medicine Department report Ext PW10/B is also fatal to co-accused Mahesh Kant___________________.
19. As per Forensic Medicine Department report Ext PW10/B placed on record the cause of death of deceased was hypoxic encephalopathy ceretoral edema which was due to complications of strangulation. Hence report Ext PW10/B is proved beyond reasonable doubt that complications of strangulation was caused to the deceased in her matrimonial house which amounts to cruelty as defined under Section 498-A IPC. In the present case it is proved on record that deceased sustained ligature marks upon her neck in her matrimonial house on dated 20.8.2000 at 2 PM and thereafter deceased was brought to Zonal Hospital Nahan (HP) in an unconscious condition and thereafter she was referred to PGI Chandigarh in unconscious condition and thereafter deceased Parveen was died in unconscious condition on dated 19.9.2000. It is ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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proved on record beyond reasonable doubt that deceased was brought in unconscious condition from her matrimonial house on dated 20.8.2000 and thereafter she .
did not regain consciousness even at PGI Chandigarh and at her parental house. It is proved on record that thereafter deceased died on 19.9.2000 at 6 AM in her parental house due to complications of strangulation which amounts to cruelty as defined under Section 498-A IPC.
20. Submission of learned counsel appearing on behalf of accused persons that co-accused Mahesh Kant personally brought deceased Parveen from her matrimonial house to civil hospital Nahan (HP) and thereafter brought to PGI Chandigarh for her medical treatment and deceased died at her parental house and cruelty on the part of co- accused Mahesh Kant is not proved on record beyond reasonable doubt is rejected being devoid of any force for the reason hereinafter mentioned. It is proved on record that deceased had sustained ligature marks upon her neck in her matrimonial house. It is proved on record beyond reasonable doubt that deceased became unconscious in her matrimonial house on dated 20.8.2000. It is proved on record that thereafter deceased did not regain ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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consciousness w.e.f. 20.8.2000 till her death i.e. 19.9.2000. It is proved on record beyond reasonable doubt that as per testimony of PW2 Madan Lal, PW3 Raj Kumar, PW4 Arun .
Kumar and PW5 Sushil Kumar that co-accused Mahesh Kant had demanded Rs.10,000/- (Ten thousand) and 10 Tola of gold as dowry from deceased Parveen when deceased was in her matrimonial house which had caused mental cruelty to deceased in her matrimonial house. Earlier demand and receipt of Rs.10,000/- (Ten thousand) and 6 Tola of gold will not exonerate co-accused Mahesh Kant from criminal offence punishable under Section 498-A IPC simply on the ground that co-accused Mahesh Kant brought the deceased for her medical treatment in hospital. It was held in case reported in 1998 Criminal Law General 554 titled Jagdish Vs. State of Rajasthan (Rajasthan High Court) that offence under Section 498-a IPC is continuing offence and it is immaterial whether woman at the relevant time was living at her matrimonial house or parents house.
21. Another submission of learned counsel appearing on behalf of accused persons that PW2 Madan Lal, PW3 Raj Kumar, PW4 Arun Kumar and PW5 Sushil Kumar are the interested witnesses and their testimony is ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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not sufficient to convict the co-accused Mahesh Kant under Section 498-A IPC is rejected being devoid of any force for the reason hereinafter mentioned. We are of the opinion .
that in matrimonial dispute relatives and neighbours are the best witnesses. It is well settled law that generally married woman did not narrate the factum of cruelty occurred in her matrimonial house to anyone in order to save the reputation of the family. We are of the opinion that generally married woman used to narrate the factum of cruelty to her close relatives only because in matrimonial cases cruelty is committed upon the married woman inside four walls of matrimonial house and it is not possible to obtain independent witness when cruelty is committed inside the four walls of matrimonial. It was held in case reported in 1993(3) Crimes Supreme Court page 518 titled State of West Bengal Vs. Sriorlal Jaishal and others that where evidence about physical and mental torture of deceased came from relatives of deceased same could not be discarded simply on the ground of absence of corroboration from independent witness. It was held in case reported in 2015 (2) Supreme Court Cases page 690 (DB) titled Kanchanben Purshotambhai Vs. State of Gujrat that ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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testimonies of relatives witnesses could be relied in offence under Section 498-A IPC.
22. Another submission of learned counsel .
appearing on behalf of accused persons that there is material contradiction between the testimony of prosecution witness and on this ground appeal filed by the State be dismissed is rejected being devoid of any force for the reason hereinafter mentioned. We have carefully perused the entire oral as well as documentary evidence adduced by the prosecution. There is no material contradiction in the testimony of prosecution witness which goes to the root of the case. It is well settled law that minor contradictions are bound to come in criminal case when testimony of the witnesses recorded after a lapse of sufficient time. In the present case deceased died on 19.9.2000 and the testimonies of the prosecution witnesses were recorded by learned trial Court on 5.10.2001, 13.12.2001, 14.12.2001, 15.12.2001, 9.7.2002, 26.9.2002 and 6.12.2002 after a gap of sufficient time. We are of the opinion that minor contradictions are bound to come in criminal case when testimony of the prosecution witnesses recorded after a gap of sufficient time.
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23. Another submission of learned counsel appearing on behalf of the accused persons that deceased was properly treated in her matrimonial house and there .
was no demand of money and gold as alleged by prosecution and on this ground appeal filed by State be dismissed is also rejected being devoid of any force for the reason hereinafter mentioned. It is proved on record that deceased had sustained ligature marks upon her neck when deceased was in her matrimonial house. It is proved on record that deceased became unconscious in her matrimonial house and thereafter she was brought to civil hospital Nahan (HP) and thereafter she was brought to PGI Chandigarh but deceased could not regain consciousness. It is proved on record that thereafter deceased had died on 19.9.2000 due to complications of strangulation and ligature marks upon her neck. Hence we are of the opinion that cruelty as defined under Section 498-A IPC is proved in the present case beyond reasonable doubt against co- accused Mahesh Kant because co-accused Mahesh Kant being husband of deceased was under legal obligation to ensure that no cruelty should be caused to deceased in her matrimonial house.
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24. Another submission of learned counsel appearing on behalf of the accused persons that as per testimony of DW1 Dr. Kamlesh Pandey posted in zonal .
hospital Nahan (HP) that he did not observe any mark of injury or violence upon neck of deceased and on this ground appeal filed by the State be dismissed is also rejected being devoid of any force for the reason hereinafter mentioned. We are of the opinion that DW1 Dr. Kamlesh Pandey has specifically stated when he appeared in the witness box that deceased was brought to Nahan Hospital (HP) in semi unconscious condition on dated 20.8.2000 at 3 PM and thereafter deceased was admitted as indoor patient in civil hospital Nahan (HP) and thereafter deceased was brought to PGI Chandigarh on dated 23.8.2000 at 1.15 AM during mid night and remained admitted in Emergency service at PGI Chandigarh w.e.f. 23.8.2000 to 9.9.2000. It was observed by the doctor that deceased was unconscious with facial congestion and B/L suffused eyes with sub- conjunctional hemorrhages and deceased had abrasions on both sides of neck suggestive of ligature marks. It is proved on record that deceased had brisk deep tendon refluxes and bilateral extensor planters and on dated 23.8.2000 Dr. ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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Manish Modi, Senior resident Neurology considered these findings due to hypoxic encephalopathy secondary to asphyxia and advised for EEG. It is proved on record that .
thereafter deceased was put on decongestant therapy with I.V manmitol and dexamethasone, oral glycerol and I.V. antibiotics. EEG was done on dated 24.8.2000 which proved diffuse slowing of encephalitic activity consistent with diffuse encephalopathy, metabolic and hypoxic. It is proved on record that deceased had sustained cerebral edema and was advised to continue decongestant therapy. It is proved on record that M.R Scan of brain was done on 30.8.2000 which also proved features suggestive of hypoxic changes. No explanation has been given as to how the deceased has sustained strangulation injury when she was brought in unconscious condition from her matrimonial house and when deceased was admitted as indoor patient in the hospital continuously after 20.8.2000 till her discharged from PGI Chandigarh on dated 9.9.2000. Hence we are of the opinion that testimony of DW1 Dr. Kamlesh Pandey that he did not observe any injury upon the deceased when deceased was brought in the hospital in unconscious condition did not inspire confidence of the ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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Court in view of the testimony of other Medical Officers and in view of other medical reports placed on record in the present case. Moreover there is conflict between testimony .
of DW1 and DW2 qua stage of unconscious of deceased. DW1 Dr.Kamlesh Pandey stated that deceased was brought in the hospital at Nahan at semi conscious stage on dated 20.8.2000 at Nahan Hospital. On the contrary DW2 Smt. Krishna Devi stated that on dated 20.8.2000 deceased was in unconscious stage.
25. Another submission of learned counsel appearing on behalf of accused persons that as per testimony of DW2 Smt Krishna Devi deceased was not ill- treated in her matrimonial house and on this ground appeal filed by the State be dismissed is also rejected being devoid of any force for the reason hereinafter mentioned. DW2 Smt Krishna Devi when appeared in the witness box has specifically stated that she does not know that how deceased Manju @ Parveen became unconscious in her matrimonial house. It is proved on record beyond reasonable doubt that deceased became unconscious in her matrimonial house on 20.8.2000 at 2 PM. It is proved on record beyond reasonable doubt by way of medical evidence ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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placed on record that deceased had sustained ligature marks upon her neck. DW2 Smt Krishna Devi has specifically stated in positive manner that her relations with .
accused persons are quite cordial. In the present case ill- treatment and demand of dowry were committed upon the deceased inside the four walls of matrimonial house of deceased and procurement of independent witness is not possible when cruelty is committed inside four walls of matrimonial house of deceased. Section 498-A was inserted in criminal law w.e.f. 25.12.1983. The section was incorporated keeping in view the pressing needs of the society to stop all sorts of cruelty towards married woman which became a burning problem of the country. Section 498-A IPC was added with a view to punish husband or his relatives who commits cruelty towards married woman whether mental or physical cruelty by way of willful conduct or whether by way of demand of unlawful demand of any property or valuable security. In the present case it is proved on record that deceased was mother of two children and no reason has been assigned as to how the deceased had sustained ligature marks upon her neck when the deceased was in her matrimonial house and no explanation ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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has been given as to how the deceased became unconscious in her matrimonial house on dated 20.8.2000 at 2 PM. There is no evidence on record in order to prove that .
deceased was medically treated for any disease prior to 20.8.2000. It is proved on record that deceased became unconscious on dated 20.8.2000 in her matrimonial house and sustained ligature marks upon her neck. Unconsciousness on the part of deceased without any other proved ailment in matrimonial house proved beyond reasonable doubt mental cruelty upon deceased. It is well settled law that conviction can be sustained on the solitary evidence of the witnesses in a criminal case if testimony of the witness is trust worthy, reliable and inspires confidence of the Court. See AIR 1973 SC 944 titled Jose Vs. the State of Kerala. Also see AIR 1965 SC 202 titled Masalti and others Vs. State of Uttar Pradesh and also see AIR 1957 SC 614 titled Vadivelu Thevar Vs. The State of Madras. It was held in case reported in AIR 1987 SC 1328 Dalbir Singh and others Vs. State of Punjab that there is no hard and fast rule which could be laid down for appreciation of evidence and it was held that each case should be decided as per proved facts. It is well settled law that principle of ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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falsus in uno falsus in omnibus is not applicable in criminal trials. (See AIR 1980 SC 957 titled Bhe Ram Vs. State of Haryana. Also See AIR 1971 SC 2505 titled Rai Singh Vs. .
State of Haryana).
26. In view of the above stated facts appeal is partly allowed. We affirm the acquittal of co-accused Ram Kumar, iran Kumari and Salochna Devi under Section 498-A and 302 IPC by way of giving them benefit of doubt and we also affirm the acquittal of co-accused Mahesh Kant qua offence punishable under Section 302 IPC by way of giving him benefit of doubt. However we convict co-accused Mahesh Kant under Section 498-A IPC. We modify judgment passed by learned trial Court accordingly. Now convict Mahesh Kant be heard on quantum of sentence on 30.3.2015.
(Sanjay Karol), Judge.
(P.S.Rana) Judge.
March 10 ,2015(R) ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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Cr. Appeal No. 358 of 2007
.
QUANTUM OF SENTENCE 30.03.2015 Present:- Mr. Ashok Chaudhary, Additional Advocate General with Mr.V.S.Chauhan, Additional Advocate General and Mr. J.S. Guleria, Assistant Advocate General, for the appellant.
Mr. G.D. Verma, Sr. Advocate with Mr. B.C.Verma, Advocate, for the convicted person. Convicted person namely Mahesh Kant is in custody of C. Baljeet Singh No. 439 and C. Dharam Pal No. 281 of P.P. Kacha Tank, Nahan, District Sirmaur (H.P.).
27. We have heard learned Additional Advocate General appearing on behalf of the State and learned defence counsel appearing on behalf of the convicted person upon quantum of sentence.
28. Learned Additional Advocate General appearing on behalf of the State submitted before us that deterrent punishment be awarded to the convicted person in order to maintain majesty of law. On the contrary learned defence counsel appearing on behalf of convicted person submitted before us that convicted person is first offender and he has ::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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large family to support and lenient view be adopted in present case.
.
29. We have considered the submissions of learned Additional Advocate General appearing for the State and learned defence counsel appearing on behalf of convicted person carefully upon quantum of sentence.
30. Mahesh Kant was convicted under Section 498- A IPC and maximum sentence under Section 498-A IPC is three years and fine. It was held in case reported in AIR 2015 SC 398 titled State of M.P. vs. Surendra Singh that sentence should be commensurate with gravity of offence. Keeping in view the fact that convicted is first offender and keeping in view the fact that convicted has large family to support including old aged parents we sentence the convicted person as under:-
Sr. No. Nature of Offence Sentence imposed
1. Offence under Convicted person is sentenced to Section 498-A IPC undergo simple imprisonment for four months and ten days.
Convicted person is also sentenced to pay fine of Rs.
5,000/-(Rs. Five thousand only). In default of payment of fine convicted person shall further undergo simple imprisonment for one month.::: Downloaded on - 15/04/2017 17:54:19 :::HCHP
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31. Period of custody during investigation, inquiry and trial will be set off. Certified copy of judgment and .
sentence be supplied to convicted person forthwith free of cost. Certified copy of judgment and sentence will be sent to learned trial Court forthwith for compliance. File of learned trial Court be sent back after due completion forthwith. Appeal stands disposed of. All pending miscellaneous application(s) if any also stands disposed of.
r (Sanjay Karol),
Judge
March 30, 2015 (P.S. Rana)
(ms). Judge
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