Gujarat High Court
The State Of Gujarat vs Harshadbhai Manekbhai Mandaliya on 30 November, 2018
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.A/221/2007 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 221 of 2007
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE R.P.DHOLARIA
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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THE STATE OF GUJARAT
Versus
HARSHADBHAI MANEKBHAI MANDALIYA
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Appearance:
MS.H.B.PUNANI APP for the PETITIONER(s) No. 1
MR SANJAY PRAJAPATI(3227) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 30/11/2018
ORAL JUDGMENT
[1] The appellant State has preferred this appeal under Section 378 of the Criminal Procedure Code against the judgment and order dated 06.10.2006 Page 1 of 23 R/CR.A/221/2007 JUDGMENT rendered by the learned Additional Sessions Judge, Fast Track Court No.8, Rajkot in Sessions Case No.56 of 2006.
[2] The short facts giving rise to the present appeal are that on 7.03.2006 at about 11.00 at night complainant was at home along with her motherinlaw, at that time her husband came from outside. He was very excited and angry, he pickedup quarrel with complainant. Complainant felt that her husband was drunk. Meanwhile, her motherinlaw intervened and started beating. Since she felt unhappy and could not bear the torture of her husband, she went inside the room and closed the door from inside, picked up kerosene pot and ignited the match stick on herself. Thereafter, her motherinlaw and other persons extinguished fire. At about 2.50 a.m., first information was recorded. At 3.45 a.m. Deputy Mamlatdar and Executive Magistrate came there for recording dying declaration. On this facts, dying declaration was recorded. On 09.03.2006 complainant died. The investigating officer completed investigation and submitted the report under Section 173 of the Code of Criminal Procedure to the Judicial Page 2 of 23 R/CR.A/221/2007 JUDGMENT Magistrate, First Class, stating inter alia that the accused has committed offences punishable under Sections 306,323 and 498(A) of the Indian Penal Code. [3] The charge was framed against the accused. The accused pleaded not guilty and claimed to be tried.
3.1 In order to bring home the guilt, the prosecution has examined several witnesses and also produced documentary evidence.
3.2 At the conclusion of trial and after appreciating the oral as well as documentary evidence, the learned trial Court delivered the judgment and order, as stated above.
[4] Being aggrieved by the same, the appellant State has preferred the aforesaid Criminal Appeal before this Court.
[5] By way of preferring the present appeal, the appellant has mainly contended that learned trial Court has failed to appreciate the evidence on record and wrongly recorded the order of acquittal. It is Page 3 of 23 R/CR.A/221/2007 JUDGMENT further contended that learned trial Judge has not appreciated the evidence on record in its proper perspective and in fact, there was no appreciation of evidence so far and hence, the impugned judgment and order of acquittal is required to be reversed, as such.
[6] Ms. Hansa Punani, learned APP appearing for the appellantState has reiterated and urged the grounds mentioned in the memo of appeal. Learned APP has taken this Court through the paperbook and evidence on record and argued that the order of acquittal is contrary to law. She has placed reliance upon the two dying declaration before the Executive Magistrate as well as before the police in the nature of FIR. She further argued that the learned trial Court wrongly acquitted the present respondent so far as the offence punishable under Section 306 of the Indian Penal Code is concerned. She further argued that the evidence on record is clearly indicating that the aforesaid both dying declaration were recorded after following requisite procedure and the content of dying declaration are required to be taken Page 4 of 23 R/CR.A/221/2007 JUDGMENT into consideration and upon the same, the accused is required to be convicted under Section 306 of the IPC. She further argued that the learned trial Court has not rightly appreciated the evidence on record. In her submission, learned trial court has failed to appreciate the evidence on record and wrongly recorded the judgment and acquittal which is required to be reversed and the respondent is required to be convicted, as such.
[7] On the other hand, Mr.Sanjay Prajapati, learned advocate for the respondent accused has taken this Court through the entire evidence on record and submitted that the impugned judgment and order passed by the learned trial Judge is just and proper. Mr. Prajapati has argued that initially the case was registered as an accidental death and inquiry was carried out. The said fact is also emerging out from the documentary evidence available on record. He further argued that none of the witnesses as well as Police Officials have supported the case of the prosecution. He further argued that the parents and near relatives of the deceased deposed before the Page 5 of 23 R/CR.A/221/2007 JUDGMENT learned trial Court that the deceased Parul used to visit frequently her parental home and they were residing happily together and she had no such harassment. He further argued that the parents had also admitted that the alleged dying declaration was recorded by the Police as well as Executive Magistrate at the behest of father of the deceased, who was under the influence of grave and sudden provocation as his daughter got burned. According to his submission, there appears no evidence to link with the crime in question. None of the witnesses have supported the case of the prosecution. He further argued that the deceased got 95% burns and she was not able to speak anything. He further argued that the record and proceedings clearly indicates that upon admitting in the hospital, the deceased herself said that while she was preparing tea over the kerosene pot which got fire, due to which she received burn injuries. The said fact was also stated by the treating doctor and also came to be recorded in the police diary. He further submitted that while delivering the judgment, the learned trial Judge had recorded ample reasons and based its findings on the Page 6 of 23 R/CR.A/221/2007 JUDGMENT evidence available on record. He, therefore, submitted that in view of the evidence on record, it cannot be said that the learned trial Judge has committed any error in passing the impugned order acquitting the respondent accused, and therefore, the present appeal deserves to be dismissed. [8] This Court has heard learned APP for the appellantState and learned advocate for the respondent accused.
[9] The principles which would govern and regulate the hearing of an appeal by this Court, against an order of acquittal passed by the trial Court, have been very succinctly explained by the Apex Court in catena of decisions. In the case of M.S. NARAYANA MENON @ MANI VS. STATE OF KERALA & ANR, (2006) 6 S.C.C. 39, the Apex Court has narrated the powers of the High Court in appeal against the order of acquittal. In para 54 of the decision, the Apex Court has observed as under;
54. In any event the High Court entertained an appeal treating to be an appeal against acquittal, it was in fact exercising the revisional jurisdiction. Even while exercising an appellate Page 7 of 23 R/CR.A/221/2007 JUDGMENT power against a judgment of acquittal, the High Court should have borne in mind the well settled principles of law that where two view are possible, the appellate Court should not interfere with the finding of acquittal recorded by the Court below. [10] Further, in the case of CHANDRAPPA Vs. STATE OF KARNATAKA, reported in (2007) 4 S.C.C. 415, the Apex Court laid down the following principles;
42. From the above decisions, in our considered view, the following general principles regarding powers of the appellate Court while dealing with an appeal against an order of acquittal emerge; [1] An appellate Court has full power to review, reappreciate and reconsider the evidence upon which the order of acquittal is founded. [2] The Code of Criminal Procedure, 1973 puts no limitation, restriction or condition on exercise of such power and an appellate Court on the evidence before it may reach its own conclusion, both on questions of fact and of law.
[3] Various expressions, such as, substantial and compelling reasons, good and sufficient grounds, very strong circumstances, distorted conclusions, glaring mistakes, etc. are not intended to curtain extensive powers of an appellate Court in an appeal against acquittal. Such phraseologies are more in the nature of flourishes of language to emphasis the reluctance of an appellate Court to interfere with acquittal than to curtail the power of the Court to review the evidence and to come to its own conclusion.
[4] An appellate Court, however, must bear in mind that in case of acquittal there is double presumption in favour of the accused. Firstly, the presumption of innocence is available to him under the fundamental principle of criminal jurisprudence that every person shall be presumed to be innocent unless he is proved Page 8 of 23 R/CR.A/221/2007 JUDGMENT guilty by a competent Court of law. Secondly, the accused having secured his acquittal, the presumption of his innocence is further reinforced, reaffirmed and strengthened by the trial Court.
[5] If two reasonable conclusions are possible on the basis of the evidence on record, the appellate Court should not disturb the finding of acquittal recorded by the trial Court. [11] Thus, it is a settled principle that while exercising appellate powers, even if two reasonable views / conclusions are possible on the basis of the evidence on record, the appellate Court should not disturb the finding of acquittal recorded by the trial Court.
[12] Even in the case of STATE OF GOA Vs. SANJAY THAKRAN & ANR., reported in (2007) 3 S.C.C. 75, the Apex Court has reiterated the powers of the High Court in such cases. In para 16 of the said decision, the Court has observed as under;
16. From the aforesaid decisions, it is apparent that while exercising the powers in appeal against the order of acquittal the Court of appeal would not ordinarily interfere with the order of acquittal unless the approach of the lower Court is vitiated by some manifest illegality and the conclusion arrived at would not be arrived at by any reasonable person and, therefore, the decision is to be characterized as perverse. Merely because two views are possible, the Court of appeal would not take the Page 9 of 23 R/CR.A/221/2007 JUDGMENT view which would upset the judgment delivered by the Court below. However, the appellate Court has a power to review the evidence if it is of the view that the conclusion arrived at by the Court below is perverse and the Court has committed a manifest error of law and ignored the material evidence on record. A duty is cast upon the appellate Court, in such circumstances, to reappreciate the evidence to arrive to a just decision on the basis of material placed on record to find out whether any of the accused is connected with the commission of the crime he is charged with.
[13] Similar principle has been laid down by the Apex Court in cases of STATE OF UTTAR PRADESH VS. RAM VEER SINGH & ORS., 2007 A.I.R. S.C.W. 5553 and in GIRJA PRASAD (DEAD) BY L.R.s VS. STATE OF MP, 2007 A.I.R. S.C.W. 5589. Thus, the powers, which this Court may exercise against an order of acquittal, are well settled.
[14] In the case of LUNA RAM VS. BHUPAT SINGH AND ORS., reported in (2009) SCC 749, the Apex Court in para 10 and 11 has held as under;
10. The High Court has noted that the prosecution version was not clearly believable. Some of the so called eye witnesses stated that the deceased died because his ankle was twisted by an accused. Others said that he was strangulated. It was the case of the prosecution that the injured witnesses were thrown out of the bus. The doctor who conducted the postmortem and examined the witnesses had categorically stated that it was not possible that somebody would throw a person out of the bus when it was Page 10 of 23 R/CR.A/221/2007 JUDGMENT in running condition.
11. Considering the parameters of appeal against the judgment of acquittal, we are not inclined to interfere in this appeal. The view of the High Court cannot be termed to be perverse and is a possible view on the evidence.
[15] Even in a recent decision of the Apex Court in the case of MOOKKIAH AND ANR. VS. STATE, REP. BY THE INSPECTOR OF POLICE, TAMIL NADU, reported in AIR 2013 SC 321, the Apex Court in para 4 has held as under:
4. It is not in dispute that the trial Court, on appreciation of oral and documentary evidence led in by the prosecution and defence, acquitted the accused in respect of the charges leveled against them. On appeal by the State, the High Court, by impugned order, reversed the said decision and convicted the accused under Section 302 read with Section 34 of IPC and awarded RI for life. Since counsel for the appellants very much emphasized that the High Court has exceeded its jurisdiction in upsetting the order of acquittal into conviction, let us analyze the scope and power of the High Court in an appeal filed against the order of acquittal. This Court in a series of decisions has repeatedly laid down that as the first appellate court the High Court, even while dealing with an appeal against acquittal, was also entitled, and obliged as well, to scan through and if need be reappreciate the entire evidence, though while choosing to interfere only the court should find an absolute assurance of the guilt on the basis of the evidence on record and not merely because the High Court could take one more possible or a different view only. Except the above, where the matter of the extent and depth of consideration of the appeal is concerned, no distinctions or differences in approach are envisaged in dealing with an appeal as such merely because one was against conviction or the other against an Page 11 of 23 R/CR.A/221/2007 JUDGMENT acquittal. [Vide State of Rajasthan vs. Sohan Lal and Others, (2004) 5 SCC573] [16] It is also a settled legal position that in acquittal appeals, the appellate Court is not required to rewrite the judgment or to give fresh reasonings, when the reasons assigned by the Court below are found to be just and proper. Such principle is laid down by the Apex Court in the case of STATE OF KARNATAKA VS. HEMAREDDY, AIR 1981, SC 1417, wherein it is held as under;
...This Court has observed in Girija Nandini Devi V. Bigendra Nandini Choudhary (1967) 1 SCR 93:(AIR 1967 SC 1124) that it is not the duty of the Appellate Court on the evidence to repeat the narration of the evidence or to reiterate the reasons given by the trial Court expression of general agreement with the reasons given by the Court the decision of which is under appeal, will ordinarily suffice.
[17] In a recent decision, the Honble Apex Court in SHIVASHARANAPPA & ORS. VS. STATE OF KARNATAKA, JT 2013 (7) SC 66 has held as under;
That appellate Court is empowered to re appreciate the entire evidence, though, certain other principles are also to be adhered to and it has to be kept in mind that acquittal results into double presumption of innocence. [18] Thus, in case the appellate court agrees with the reasons and the opinion given by the lower Page 12 of 23 R/CR.A/221/2007 JUDGMENT court, then the discussion of evidence is not necessary.
[19] This Court has minutely gone through the impugned judgment and order rendered by learned trial Court as well as the evidence on record in the nature of paper book. As per the prosecution version, on 7.03.2006 at about 11.00 at night, complainant was at home along with her motherinlaw, at that time her husband came from outside. He was very excited and angry, he pickedup quarrel with complainant. Complainant felt that her husband was drunk. Meanwhile, her mother in law intervened and started beating. Since she felt unhappy and could not bear the torture of her husband, she went inside the room and closed the door from inside, picked up kerosene pot and ignited the match stick on herself. Thereafter, her motherinlaw and other persons have extinguished fire. At about 2.50 a.m. first information was recorded. At 3.45 a.m. Deputy Mamlatdar and Executive Magistrate came there for recording dying declaration. On this facts, dying declaration was recorded. On 09.03.2006 complainant died. The investigating officer completed Page 13 of 23 R/CR.A/221/2007 JUDGMENT investigation and submitted the report under Section 173 of the Code of Criminal Procedure to the Judicial Magistrate, First Class stating inter alia that the accused has committed offences as alleged such. [20] In order to prove the case against the respondentaccused, the prosecution examined following witnesses: 20.1 P.W.1 Vinodbhai Jamnadas, panch of scene of occurrence, has not supported the case of the prosecution. In the crossexamination, he admitted that he is a neighbor of the victim and the victim got burn due to burst of Ashok primus (Stove). He further admitted that he accompanied the victim to the hospital. He further admitted that the dying declaration was dictated by the father of the deceasedParul.
20.2 P.W.2 Umeshbhai Mansukhbhai is a Panch in whose presence the inquest panchnama was drawn and he has not supported the case of the prosecution. In the crossexamination, he admitted that the deceased was happily residing with the respondentaccused. Page 14 of 23
R/CR.A/221/2007 JUDGMENT 20.3 P.W.3Hardevsinh Ranjitsinh Jadeja deposed
that at the relevant time he was serving as Police Inspector. He further deposed that initially he had undertaken the investigation of accidental death and carried out the inquest panchnama. The station diary at Exh. 21 and 22 also shows the entry as accidental injury and it was registered as accidental death case. In his deposition, other documents in the nature of letter of the Medical Officer as well as Executive Magistrate came to be recorded at Exh. 20, 24 and 25. He clearly deposed that while the deceased was preparing tea on the Ashoka Primus (Stove), she got accidental burn.
20.4 P.W.4Vinodchandra Gopalbhai Soni deposed that he received Police Yadi and recorded the dying declaration on 08.03.2006 at about 3.30 a.m. and dying declaration came to be proved in the evidence at Exh. 28.
20.5 P.W.5Dr.Harshaben Shankarlal Patel deposed that she had carried out the autopsy of the dead body of the deceased Parul. She further deposed that on Page 15 of 23 R/CR.A/221/2007 JUDGMENT 09.03.2006, a panel of Doctor Mr. Kothari carried out the autopsy. She further deposed that she could not say that it was accidental death or suicidal death. In the cross examination, she admitted that there was 98% burn on the deceased body. She also admitted that she had brought OPD case papers wherein deceased said that she got burn while preparing tea on the Ashok Primus (Stove). The same case papers came to be exihibited at Page32 to the petition. She also opined that the injury could have been possible due to outburst of the Ashok Primus (Stove). 20.6. P.W.6.Laljibhai Premjibhai father of the victim, deposed that his daughter Parul got married with the respondentaccused for about 8 years back and they were residing together happily. He further deposed that 5 to 6 months ago she died due to burn injury. He further deposed that on 08.03.2006 due to sudden grave anger he recorded the dying declaration before the Executive Magistrate as well as Police involving the present respondent as if he used to harass the deceased. In the crossexamination he admitted that the deceased and the accused were residing together happily. He further admitted that Page 16 of 23 R/CR.A/221/2007 JUDGMENT the accused was not drunkard and the deceased Parul got accidental burn injuries. He further admitted that due to anger he has involved the present accused but thereafter he has settled the matter. 20.7 P.W.7 Madhuben Laljibhai mother of the victim also deposed the said fact which has already been deposed by her husband and father of the victim Laljibhai.
20.8 P.W.8 Praful Devshibhai Parmar deposed that at the relevant time he was serving as Police Inspector. He further deposed that he investigated the crime in question. In his deposition, contradictions of parents of deceased and others were brought on record.
20.9 P.W.9Valjibhai Madhabhai Makwana deposed that he inquired A.D. Case No.4 of 2006. He further deposed that he wrote letter to the Executive Magistrate for recording dying declaration. He further deposed that he also recorded the complaint as dictated by the victim Parul.
[21] Two dying declarations, first came to be
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recorded by Mr. Valjibhai(ASI) at Exh. 50, wherein the deceased Parul, inter alia, stated that she was residing at her matrimonial home alongwith her in laws and she got married for about 6 years back and had two children. She further stated that her husband was drunkard and used to harass her mentally as well as also beat her. On 07.03.2006 at about 11.00 pm., her husband came to the house and suddenly became angry with her and started quarrel and abused her concerning her character and tried to beat her. Due to which she felt bad and she went into the room and locked it from inside and committed suicide. [22] Similar fact is recorded on 08.3.2006 at about 3.45 a.m by the Executive Magistrate, wherein the said fact as stated above was recorded by the deceased Parul.
[23] This Court has gone through the record and proceedings as well impugned judgment. None of the witnesses as well as her parents and near relatives have supported the case of the prosecution. Only decisive evidence is the dying declaration which came to be recorded by police official as well as Page 18 of 23 R/CR.A/221/2007 JUDGMENT Executive Magistrate. The record and proceedings indicates that there are multiple dying declaration on record. The treating doctor is clearly indicating the fact that during the nocturnal hours, she was preparing tea and she got accidental burn due to outburst of Ashok Primus(Stove). That fact is also recorded in the police diary. Accordingly, A.D.Case No.4 of 2006 came to be recorded.
[24] Diametrically opposite version is emerging out from the two aforesaid dying declaration recorded by the Executive Magistrate as well as Police Officials, who recorded the complaint at nocturnal hours, after admitting her in the Civil Hospital. She was admitted and sedative drugs was administered while she was undergoing treatment in the hospital. Thereafter her history was recorded by the treating doctor and thereafter at about 2.20 a.m. the Police Officials recorded the FIR in the nature of dying declaration. Thereafter at about 3.45 a.m. during the nocturnal hours, the dying declaration was recorded by the Executive Magistrate.
[25] No evidence as regards to harassment to the
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victim Parul is forthcoming from the mouth of parents of the victim as well as others. The only decisive evidence is of multiple dying declarations which are diametrically opposite version to each other. The dying declaration recorded by the treating doctor, initially demonstrate that she got accidental burn injuries due to outburst of Ashoka Primus (Stove). Thereafter, the dying declarations recorded by the Executive Magistrate as well as Police are indicating the fact that she had committed suicide due to harassment.
[26] Indisputably the prosecution has not examined the Doctor in whose presence the aforesaid dying declarations came to be recorded, after seeking endorsement as to whether she was fit to give any such dying declaration. The credibility and reliability of dying declaration would always loses its value when multiple dying declarations which are diametrically opposite version are recorded in the same night from the mouth of the parents of victim. [27] The reliability as well as credibility of the aforesaid two dying declarations recorded in the Page 20 of 23 R/CR.A/221/2007 JUDGMENT nature of FIR loses its value as the parents of deceased Parul clearly stated that the deceased was happily residing with her husband and there were no harassment from the accused and she got burn due to accidental outburst of Ashok Primus (Stove). [28] In view of the aforesaid evidence, while the learned trial Court recorded the findings that the dying declarations may not be believable but the case against the accused to harass the deceased may be believable and for the same, he had committed offence punishable under Sections 498(A) of the Indian Penal Code. Accordingly he was convicted for the same.
[29] On the aforesaid appreciation of the record and proceedings, the prosecution has miserably failed to prove the case against the present respondent. The accused has already undergone the sentence imposed under Section 498(A) of the IPC and he has not preferred any appeal challenging the judgment and conviction recorded against him., [30] Under this circumstances, in absence of specific and clinching evidence to prove all such Page 21 of 23 R/CR.A/221/2007 JUDGMENT acts by the respondent accused, acquittal recorded by learned trial Judge cannot be converted into conviction.
[31] In above view of the matter, this Court is of the considered opinion that the learned trial Court was completely justified in acquitting the respondent accused of the charges leveled against him. This Court finds that the findings recorded by learned trial Court are absolutely just and proper and in recording the said findings, no illegality or infirmity has been committed by it. This Court, is therefore, in complete agreement with the findings, ultimate conclusion and the resultant order of acquittal recorded by learned Court below and hence finds no reasons to interfere with the same. It is also settled legal position that in acquittal appeal, the appellate Court is not required to rewrit the judgment or to give fresh reasonings when the reasons assigned by the Court below are found to be just and proper. Accordingly, the present appeal is devoid of any merits and requires dismissal.
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R/CR.A/221/2007 JUDGMENT [32] For the foregoing reasons, the Criminal
Appeal is dismissed. The judgment and order dated 06.10.2006 rendered by the learned Additional Sessions Judge, Fast Track Court No.8, is hereby confirmed. Bail bond, if any, stands cancelled. R & P be sent back to the trial Court, forthwith.
(R.P.DHOLARIA, J) MANOJ KUMAR Page 23 of 23