Madhya Pradesh High Court
Atar Rani & Anr. vs The State Of M.P. on 12 July, 2017
Author: Sushil Kumar Palo
Bench: Sushil Kumar Palo
HIGH COURT OF MADHYA PRADESH AT JABALPUR
Cr.A. No. 1304 OF 1997
Atar Rani & Others
Vs.
The State of M.P.
*****
None for the appellants.
Shri Ramji Pandey, learned P.L for the respondent/State.
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Hon'ble Shri Justice Sushil Kumar Palo ----------------------
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JUDGMENT
(12.07.2017) Law clearly expects the appellate Court to dispose of the appeal on merits not merely by perusing the reasoning of the trial Court in the judgment but by cross-checking the reasoning of the evidence on record. It is the duty of the appellant and his lawyer to remain present on the appointed day, time and place when the appeal is posted for hearing. This is the requirement of the Code of Criminal Procedure on a plain reading of Sections 385-386 of the Cr.P.C. The law does not enjoin that the Court shall adjourn the case if both the appellant and his lawyer are absent. In the case of Bani Singh and Others v. State of UP, AIR 1996 SC 2439, the Apex Court has held as follows:
âÂÂS. 386 Cr.P.C. - Appeal â Both appellant and his lawyer absent on appointed day for hearing â Court not bound to adjourn case but should dispose of appeal on merits â Dismissal of appeal simpliciter for non- prosecution â not contemplated.â (quoted from the placitum)
2. In a similar case of K.S. Panduranga v. State of Karnataka, 2013 Cri.L.J. 1665 Hon'ble the Apex Court has held that âÂÂit cannot be said that the Court cannot decide a criminal appeal in the absence of counsel for the accused even if the counsel does not appear deliberately or shows negligence in appearing.
This criminal appeal is pending since 1997 but none appeared for the appellant. Therefore, in view of the aforesaid enunciation of law, this appeal is decided.
This appeal is preferred under Section 374 (2) of the Cr.P.C.
challenging the judgment dated 12.06.1997 passed by learned 2 nd Additional Sessions Judge, Sagar in ST No. 248/1996 wherein the appellants have been convicted for offence under Section 304B of the IPC and sentenced to undergo 7 years RI with the benefit of Section 428 of the Cr.P.C. to set off the period undertaken in custody.
3. It is not disputed that the deceased Savita was married to the appellant No.2 â Rakesh s/o appellant No.1 Atar Rani. PW-2 Abhilash is the brother of the deceased Savita, PW-3 Vinda Bai is the mother of the deceased, PW-4 â Gayatri is the sister-in-law, Prabha (PW-5) is the sister of the deceased, Imrat (PW-14) is the brother-in-law of Abhilash (PW 2).
4. The prosecution story in brief is that the deceased Savita had gone to her matrimonial home during Sankranti and told about the harassment and torture met by her. During the month of Chaitra Navratri, the father-in-law of the deceased had come to the village to call Savita. The mother and brother of the deceased Savita complained him about the cruelty met to her and explained that they were not in a position to fulfill the demand of dowry. Her father-in-law â Harish Chandra assured them that Savita will not be subjected to cruelty any more. On this assurance, Savita was allowed to go to her matrimonial home.
5. Abhilash (PW-2) had gone to village â Mudia on 17.05.1996. On his way back on 18.05.1996 he had gone to village â Toda and met his sister Savita. He found Savita crying. She stated to Abhilash that her husband Rakesh and mother-in-law Atar Rani together assaulted her. She further stated that because of demand of Rs.50,000/- as dowry, has not been fulfilled, they assaulted her. If the demand is not fulfilled, they will kill her. Abhilash (PW-2) then went to the police and along with police went to the house of the Savita. Savita was not found there. It was informed that Savita consumed (a type of pesticide) and was taken to Tilli hospital. Abhilash (PW-2) reached Tilli hospital and found Savita dead.
6. He alleged that Savita committed suicide because of the harassment met to her. When he had gone to the police, he lodged, the report Exhibit P-3 at police station â Jaisingh Nagar at 2:00 p.m. regarding demand of dowry of Rs.50,000/- cash and harassment met to Savita by the appellants. Merg intimation (Exhibit P-1) was lodged at police station â Gopalganj. Panchnama (Ex. P-5) was prepared and dead body was sent for postmortem. Dr. Z.S. Seffi along with Dr. Jain and Dr. Bhuria peformed the postmortem and submitted the report (Ex. P-7).
7. Dehati Nalshi was lodged by ASI â S.S. Rajput (PW-10) and crime was registered vide Exhibit P-15. The statements of the witnesses were recorded. Accused persons were arrested. Viscera received from the hospital was sent to FSL, Sagar. Viscera examination report Ex. P-16 was received, which indicate that samples 'A' and 'Bâ contained pesticide âÂÂAlluminium PhosphideâÂÂ. Charge-sheet was filed.
8. Learned 2nd Additional Sessions Judge, Sagar framed charge under Section 304-B of the IPC. The appellants abjured their guilt and pleaded innocence. In their examination under Section 313 of the Cr.P.C., it is claimed that Abhilash (PW-2) brother of the deceased kept the ornaments of 15 tolas of gold and 3 kg of silver which were presented to Savita by her in-laws at the time of marriage. He mortgaged the same and purchased a tractor on that money. Savita was annoyed with Abhilash for not returning the ornaments. The appellants further claimed that on the date of the incident at about 11:00 a.m. Abhilash (PW-2) came to the house of Savita in an inebriated condition and Savita asked him to return the jewelry. Because of this, there was a hot exchange of dialogues. Abhilash left the house of Savita. At 3:00 p.m. again Abhilash came along with Shyam Bihari (PW-11) in drunken state. The appellant Rakesh asked him not to come having taken alcohol. Abhilash left the house threatening that he would be lodging report against him. Savita aggrieved by this cried. He consoled Savita. The appellant Rakesh and his family members went to the shop. After 2-3 hours, the appellants' tenant Jagdish (DW-1) came to inform Rakesh that Savita has fallen sick and she is fluttering her hands and legs. The appellant Rakesh went to his home. Savita told him that her brother Abhilash had quarreled with her and he will quarrel throughout the life, he has gone to lodge a false report. Therefore, she has taken something, let her be saved and she be taken to the hospital. The appellant Rakesh had taken Savita to hospital at Sagar but on the way Savita passed away.
9. Learned 2nd ASJ, after adducing evidence held the appellants guilty under Section 304B of the IPC and sentenced to undergo 7 year RI, each.
10. Learned counsel for the appellant submits that, the appellants are innocent. They never demanded dowry. Investigation was never conducted by police officer of rank of DSP. SHO has conducted the entire investigation Therefore, the proceeding is vitiated. The whole trial and investigation are not sustainable. It is also claimed that soon before her death, the deceased was not subjected to any cruelty. No such evidence is on record. Section 113B of the Evidence Act is not attracted in the present circumstances. No injury was found on the body of the deceased but only simple injury and broken bangles were found on the wrist. Therefore, there is no evidence of torture as required under Section 113B of the Evidence Act. Dehati Nalsi (Ex. P-3) is ante-timed and ante-dated. The trial Court failed to appreciate the same. PW-2 Abhilash had gone to the house of Savita twice which clearly shows that his evidence is untrustworthy and no reliance can be placed on his testimony. Explanation provided by the appellants are plausible and defence version has been proved by preponderance of probabilities. The appellants successfully rebutted the presumption under Section 113B of the Evidence Act. Evidence of Abhilash (PW-2) and Imrat (PW-14) are not reliable.
11. Learned Panel Lawyer for the respondent/State opposing the pleas taken by the appellants, submitted that learned trial Court has rightly exercised its jurisdiction in appreciating the evidence. Referring to pieces of evidence adduced by prosecution, it is claimed that learned trial Court has appreciated evidence in its correct perspective and, therefore, the judgment impugned does not call for any interference.
12. Perused the record and judgment impugned. It is admitted fact that Savita was married to appellant No.2 â Rakesh. The marriage was solemnised 4-5 years earlier to the incident. Therefore, it can safely be said that the death of Savita occurred within seven years of marriage.
13. As regarding the cause of death, it would be appropriate to refer to Ex. P-17 postmortem report and Ex. P-16 viscera report. Dr. Z.S. Saffi (PW-8) has stated that he along with other panel doctors â Dr. D.K. Jain and Dr. Bhuria conducted the postmortem on 19.05.1996. According to them, Savita died due to axphesiya as a result of consuming poison. Viscera was preserved and handed over to police. Jagdish (PW-13) constable of police station â Jaisingh Nagar has seized viscera received from constable R.B. Singh by preparing memorandum Ex.P-13. It would be appropriate to mention here that viscera report is Ex. P-16 received from FSL, Sagar. This report indicates that viscera contained pesticide â Aluminum Phosphide. Therefore, it is abundantly clear that the death was caused by consuming salfas (pesticide).
14. The death has occurred in the matrimonial home of the deceased Savita in suspicious circumstances. Therefore, Section 113 B of the Evidence Act is attracted. Section 113 of the Evidence Act provides presumption that the husband or his relatives have caused her death. This presumption of dowry death corroborates to the presumption as to dowry death envisaged under Section 304B of the IPC. Ingredients for dowry death are as follows:-
(a) If there is a married lady;
(b) If her death was due to burn or bodily injury or if it is an unnatural death; that has occurred within seven years of the marriage;
(c) if it is found that soon before her death she was subjected to cruelty or harassment by her husband or any of his relative, the death shall be called dowry death.
15. The words âÂÂshall be presumedâ used in Section 113 B of the Evidence Act and Section 304B of the IPC the Court shall regard the matter as proved unless and until it is disproved.
16. In the present context when the evidence is analysed, It is seen that mother of the deceased Vinda Bai (PW 3) has stated that when the deceased Savita had come to her house during Sankranti, she narrated about the cruelty caused to her. When the deceased was being called by her father-in-law to take her to the matrimonial home during Navratri, the brother of the deceased objected. Her father-in-law assured them that she will not be harassed again. She was allowed to go to her matrimonial home. Soon before her death when Abhilash (PW
2) had gone to the house of the deceased, he found her crying. She also narrated that the husband and father-in-law- of the appellants are harassing her to demand dowry. It would be appropriate to mention here that when Abhilash (PW 2), the brother of the deceased, had gone to the house of Savita in the same morning, she narrated him about the cruelty caused to her. She also told, if Rs.50,000/- is not given to them, she would be killed.
17. Prabha (PW 5) the elder sister of deceased has also supports the prosecution story and states that deceased Savita narrated her about the demand of Rs.50,000/- and the cruelty caused to her. Prahlad (PW
6), the elder brother of Savita has also supported the prosecution story. In this regard it would be appropriate to mention here that Imrat (PW
14) is the brother-in-law of Abhilash (PW 2). When on 25.05.1996 Abhilash (PW 2) came to his house at about 2.00 pm, he went to the house of Savita. After ten minutes, Imrat also states that Savita was found crying. On asking Savita informed them that her husband and mother-in-law have treated her with cruelty. He saw an injury on the right wrist of Savita. The accused persons were present at the home. Abhilash (PW 2) told the accused persons to send Savita to her matrimonial home which they denied. He went with Abhilash (PW 2) to house of Shri Singh (PW 12) Sarpanch though do not support the prosecution story fully and admits that Abhilash (PW 2) had gone to his house informing that his sister Savita is not being sent to the matrimonial home. At 4.00 O'clock he came to know from appellant No. 2- Rakesh Kumar that Savita has fallen sick. Therefore, jeep is required to send her for treatment. He had given his jeep to take Savita to Sagar for treatment.
18. Imrat (PW 14) further states that at about 4.00 pm, he left for his home. On the next date, he came to know that Savita is no more. He narrates to the extent that when he had gone to the house of Savita, the appellant No. 2- Rakesh Kumar told Abhilash that Rs.50,000/- be given to him otherwise Savita will be dealt with.
19. The statements of Abhilash (PW 2) and Imrat (PW 14) found corroboration and to some extent, the statement of Shri Singh (PW 12) has also found corroboration. The defence story is that they had given 14 Tola of gold and 3 kg. of silver to Savita at the time of marriage is beyond imagination.
20 Keeping in view the financial status of the appellants, this story cannot be believed. Otherwise also dowry is prevalent in many families and the family of the bride give certain articles, goods, ornaments to the groom at the time of marriage besides the cash. It is not known that the groom's family give so much of gold and silver to the bride at the time of marriage. Of course, a gold set or a piece of ornament is generally provided at the time of marriage, from the in-laws side to the bride. The defense version of Jagdish (DW 1), Chintamani (DW 2) and Munshilal (DW
3) cannot be easily believed.
21 More so, they are the neighbours of the appellants. The statement of Jagdish (DW 1) is that after the brother and sister had a quarrel, Savita consumed poison. He saw Savita fluttering her hands due to the effect of the poison. He did not do anything is unbelievable. At the time of incident, the appellants were at the house itself. Chintamani (DW 2) admits the same. As per the defence version, the ornaments and silver given to Savita was sold out by her brother Abhilash (PW 2). In that case, it could be believed that Savita would repeatedly go to Abhilash (PW 2) to demand her ornaments and silver, but it is not agreeable that Abhilasha (PW 2) would go to the house of Savita repeatedly to fight with her regarding the gold and silver.
22. The deceased died in her matrimonial home in suspicious circumstances by consuming poison. The explanation offered by the appellants does not hold much water. The persistent demand of dowry from the deceased was proved. Therefore, the presumption could be drawn under Section 113 (B) of the Evidence Act, as the death has occurred not in normal circumstances.
23. So far as the investigation by S.H.O and not by an officer of the rank of D.S.P, is concerned, all the investigation has been done smoothly and without any violation of any provisions. Therefore, the investigation cannot be termed as vitiated. The dehati nalisi (Ex P/3) has not not proved by ante timed. The evidence of Abhilash (PW 2) found support by Imrat (PW 14) and partly by Shri Singh (PW 12).
24. In view of the above circumstances, it has been established that there was a demand of dowry and harassment was caused to Savita. Because of the harassment, Savita died by consuming Salphas a sort of pesticide. The death of Savita is un-natural. She was subjected to cruelty and harassment by her husband and mother-in-law (the appellants). This harassment or cruelty was caused pertaining to demand of dowry.
25. In the circumstances, this Court has no reason to allow this appeal. The judgment impugned passed by the learned A.S.J, Sagar does not suffer from any illegality, irregularity or perversity.
26. So far as the sentence is concerned, the learned 2nd A.S.J has sentenced the appellant for 7 years rigorous imprisonment which is the minimum sentence prescribed under Section 304 (B) of the I.P.C. The learned trial Court has also given the benefit of Section 428 Cr.P.C to set off the period of detention undergone in custody. Therefore, this Court do not find any reason to interfere with on the point of sentence also. This appeal is, therefore, dismissed.
27. The appellants are directed to present before the learned trial Court within thirty days for serving the remained sentence failing which the trial Court would be at liberty to secure their presence by coercive means. Their bail bonds are discharged.
28. Copy of the judgment be sent to the trial Court along with original file forthwith.
(Sushil Kumar Palo) Judge Kc/awinash