Bombay High Court
Sanjay S/O Baburao Pathrale vs The State Of Maharashtra on 20 February, 2009
Author: V.R.Kingaonkar
Bench: V.R.Kingaonkar
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REPORTED
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CRIMINAL APPEAL NO.155 OF 1997
Sanjay S/o Baburao Pathrale,
Age 33 years, Occ.Service,
R/o Majalgaon (Kesapuri Camp),
Taluka Majalgaon, Dist. Beed. ... Appellant.
(Orig.Accused)
Versus
The State of Maharashtra ... Respondent.
...
Mr.Rajendra Deshmukh, advocate for appellant.
Mr.Dilip Patil Bankar, A.P.P. for the State.
...
WITH
CRIMINAL APPEAL NO.289 OF 1997
The State of Maharashtra ... Appellant.
(Orig.Complainant)
Versus
Sanjay S/o Baburao Pathrale,
Age 31 years, Occ.Service,
R/o Majalgaon (Kesapuri Camp),
Tq.Majalgaon, Dist. Beed. ... Respondent.
(Orig. Accused)
...
Mr.Dilip Patil Bankar, A.P.P. for the appellant.
Mr.Rajendra Deshmukh, advocate for Respondent.
...
CORAM : V.R.KINGAONKAR,J.
Reserved on : 23.01.2009.
Pronounced on: 20.02.2009.
JUDGMENT
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1. By this common judgment, both the appeals are being disposed of together because they arise out of the same judgment rendered by learned Sessions Judge in Sessions Case No.46/1995. By the impugned judgment, appellant Sanjay, who has preferred Criminal Appeal No.155/1997, has been convicted for offence punishable U/s 307 and 498-A of the I.P.C.
and is sentenced to suffer rigorous imprisonment for five (5) years and to pay fine of Rs.2,000/- (Rupees two thousand), in default to suffer rigorous imprisonment of six (6) months and further to suffer rigorous imprisonment for one year and to pay fine of Rs.1,000/- (Rupees one thousand), in default to suffer rigorous imprisonment for three (3) months respectively, with direction that the substantive sentences shall run concurrently. Connected Criminal Appeal No.289/1997 is preferred by the State for enhancement of the sentence.
2. Indisputably, marriage of appellant Sanjay and Vaishali (deceased) was performed on 29.4.1992 at Nagpur. He is M.E. and was employed in the Irrigation Department as Dy.Executive Engineer. His father was then Executive Engineer. Vaishali -
(deceased) was a Science graduate. Her father -
Yadavendra (P.W.2) retired as Chief Accountant. He ::: Downloaded on - 09/06/2013 14:21:53 ::: (3) is well-off person. He and his family members reside in Surendranagar locality at Nagpur. Out of two daughters, Sadhana is elder and was married to one Shri Kumbhare and use to reside with him at Mumbai before marriage of Vaishali. The appellant Sanjay and his family members are also inhabitants of Nagpur. His father owns a house property consisting of 6/7 rooms situated in Suyognagar locality. At the time of his marriage, appellant Sanjay was attached to the office of Executive Engineer, Irrigation Department, Auragnabad. After few months, he was transferred as ig Dy. Ex. Engg. to Kesapuri Field Channel Living Division, Kesapuri Camp, situated in the outskirts of Majalgaon which is a Taluka place.
There are residential accommodations provided to those who were required to work in the Field Channel Division No.l of the Irrigation Project. It is a separate small township like locality situated at a distance of about 3/4 Kms. from Majalgaon town in Beed District. Somewhere during August/September 1992, appellant Sanjay went to reside to the said locality of Irrigation Employees at Kesapuri Camp.
3. The prosecution case, as unfolded before the trial Court, is that the appellant ill-treated deceased Vaishali during the period of their ::: Downloaded on - 09/06/2013 14:21:53 ::: (4) consortium. Somewhere in the month of October 1992, she saw him and his maternal aunt by name Sunita in one room. She inquired with him as what he was doing inside the room. He was annoyed due to her suspicion. He abused and beat her. He took her on a scooter upto the place called Ajani Chowk, and dropped her there, while they were at Nagpur. Then Vaishali was pregnant. She wanted to go to her parents house from Ajani Chowk. She was required to go to house of her parents on her own. After 4/5 months, she delivered a female child. Her father informed the appellant and his parents about the hospitalisation of Vaishali. Nobody turned up to see her. On 8.9.1993, she delivered a female child after caesarean. Her father sent a telegram to the appellant and also informed father of the appellant about the delivery. Still, however, nobody from family members of the appellant, including himself, turned up to see the infant and Vaishali.
4. The deceased sent a letter dated 1.3.1993 to the appellant and urged him to come for taking her back home. There was no response from him. In the first week of June 1993, Vaishali and her mother went to Kesapuri Camp with the minor daughter. Her mother left Kesapuri Camp (Majalgaon) after a short stay of ::: Downloaded on - 09/06/2013 14:21:53 ::: (5) about 3/4 days. She gave a word of advise to the appellant and requested him to give good treatment to Vaishali. The appellant continued to ill-treat her.
He use to return home under influence of alcohol. He used to beat her. She sent letters to her parents about the ordeal suffer by her during her stay in the matrimonial home at Kesapuri Camp.
5. The parents of Vaishali alongwith with her brother were prosecuted by wife of her brother Prashant for offence U/s 498-A of the I.P.C. in the Court at Nagpur.
ig Her name was added as a co-accused
in the said Criminal case somewhere in the month of
September 1994. She was therefore, required to
appear before the Criminal Court at Nagpur.
6. The mother of Vaishali went to Kesapuri Camp to fetch her for her presence in the Court at Nagpur, in the first week of September 1994. She was brought to Nagpur to the house of her parents. She had written a letter to her father and, therefore, she had asked whether it was received by him. Her father gave negative reply. She narrated to her parents that the appellant (husband) had kept a mistress. She further informed her parents that the appellant used to squander money for keeping ::: Downloaded on - 09/06/2013 14:21:53 ::: (6) relations with the mistress. She was unhappy due to ill-treatment at his hands. Her father subsequently received the letter written by Vaishali. The ill-treatment, beating to Vaishali and her harassment by the appellant continued after she returned to Kesapuri Camp after her appearance in the Court at Nagpur.
7. The prosecution alleges that since about a week prior to the incident of her death, the harassment and ill-treatment to Vaishali was continuous and of such degree that it became intolerable for her to suffer it. The spouses had a quarrel in the evening of Dasera festival i.e. 13.10.1994. The harassment and ill-treatment had reached high pitch and, therefore, Vaishali, ultimately, decided to end her life. She poured kerosene on her person at about 10 p.m. She immediately set herself ablaze while the appellant was standing outside the residential premises and was chit-chating with a neighbour. While burning, Vaishali could not bear the heat of flames and started screaming. She came out of the house. The neighbour, by name, Shri Shejul fetched a blanket and extinguished the fire by putting it around her. By then another neighbour by name Shri Jekka Reddy, ::: Downloaded on - 09/06/2013 14:21:53 ::: (7) poured water on her person. She was immediately rushed to Primary Health Centre at Majalgaon. The Police Station was telephonically informed about the incident. The Medical Officer then advised her to be immediately shifted to Civil Hospital, at Beed. She was found to have received approximately 93% burns.
She was transported to Civil Hospital, Beed in the same night.
8. The Medical Officer Dr.Paithankar (P.W.8) at Civil Hospital, Beed, recorded history of the burn injuries.
He immediately started medical treatment.
He issued an intimation letter to the incharge of Police Chowki attached to the Civil Hospital. At about 3 a.m., Police Head Constable Dhas, who was on duty at the Police Chowki, received the intimation letter. On instructions of his superior Police Officer, he went to the Burns Ward. He contacted medical officer - Dr.Paithankar (P.W.8) and requested to examine Vaishali. Thereafter, Dr.Paithankar examined her and found her that she was conscious and able to give her statement. Hence, Dr.Paithankar gave an endorsement on blank paper about her being fit to give her statement. Head Constable Dhas, then inquired with Vaishali as to how she received burn injuries. He recorded her statement as per her ::: Downloaded on - 09/06/2013 14:21:54 ::: (8) version. Her both the hands were found burnt. So he took impression of her thumb of the leg. He subsequently issued a request letter to the Special Judicial Magistrate for recording dying declaration of Vaishali. Taluka Executive Magistrate Shri Kulkarni, however, could not record her dying declaration when he visited the Hospital around mid day because Vaishali was unable to give her statement due to prognosis caused during the intervening period. She breathed her last at about 10 p.m. on 14.10.1994 i.e. same night. In the meanwhile, her parents alongwith ig Trimbak (P.W.1) had reached the Hospital. He produced a letter purportedly written by deceased Vaishali to him at the time of giving the F.I.R. Subsequently, he also produced some other letters and a notebook written by deceased Vaishali.
9. The dead body of Vaishali was subjected to post-mortem examination. It was noticed that she had received 96% burns which caused cardio respiratory failure and, therefore, she died. The Investigating Officer recorded statements of parents of deceased Vaishali and other witnesses. On the basis of the material collected during course of investigation, the appellant came to be charge-sheeted for offence U/ss 498-A and 306 of the I.P.C. To the charge ::: Downloaded on - 09/06/2013 14:21:54 ::: (9) (Exh.4), the appellant pleaded not guilty. He denied that deceased Vaishali was subjected to matrimonial cruelty by him during the period of their consortium.
According to him, she use to raise suspicion about his fidelity as and when he use to return home late from office. He had informed her father about her strange behaviour. Her father gave a word of advise to her to mend the ways of her behaviour with him.
She was ambitious young woman. She desired that he
shall appear for IAS examination and get through the
same. He
declined saying that it was not possible
for him to study for IAS examination. She ridiculed
him on that score. She did not like to reside in
Class-III servants' quarter. Her behaviour was
whimsical. According to him, they had celebrated
Dasera festival on the fateful day and thereafter had gone to attend the dinner at the residence of his superior Officer (Saheb). She committed the suicide due to her frustration and without any instigation by him or ill-treatment at his hands. He, therefore, sought acquittal from the charge.
10. At the trial, the prosecution examined a dozen of witnesses in support of its case. The prosecution also relied upon several letters ::: Downloaded on - 09/06/2013 14:21:54 ::: (10) purportedly written by deceased Vaishali. The prosecution further relied upon her dying declaration recorded by Head Constable Dhas at the first available opportunity when she was admitted in Civil Hospital, Beed. The learned Sessions Judge accepted the case of prosecution on the basis of the material placed on record. He came to the conclusion that continuous harassment of deceased Vaishali by the appellant was duly proved. He came to the conclusion that she was subjected to matrimonial cruelty by the appellant during the period of their consortium and hence, he abetted the commission of her suicide. In consonance with such findings, the appellant came to be convicted and sentenced as described hereinabove.
11. Mr.Deshmukh, would submit that the learned Sessions Judge did not properly appreciate evidence placed on record. He would submit that deceased Vaishali was over-ambitious, hypersensitive and whimsical which factors propelled her to take the drastic step of committing suicide. He contended that the charge of matrimonial cruelty is after thought and only interested versions of the parents of the deceased could not be implicitly relied upon.
He pointed out that neighbours of the appellant did not support the charge of matrimonial cruelty. He ::: Downloaded on - 09/06/2013 14:21:54 ::: (11) would submit further that the death of Vaishali is not proved to be of suicidal nature. He pointed out that smell of kerosene was not noticed when the inquest panchanama was drawn nor the stains of kerosene were found inside the residential accommodation of the appellant when the spot panchanama was drawn. He contended that Vaishali was in a habit to offer prayers at night time and could have received burns due to accident. He contended that the decree of matrimonial cruelty is not proved to be such that it would amount to abetment of her suicide. He ig took me through the oral evidence tendered by the prosecution and urged to upset the findings of the trial Court. Per contra, Mr.Dilip Patil learned A.P.P. supports the impugned judgment.
12. Crucial points for determination in these appeals are :
. (i) Whether it is proved
beyond reasonable realm of doubt that
Vaishali met with suicidal death.?
. (ii) Whether it is proved beyond
reasonable realm of doubt that the
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appellant subjected deceased Vaishali to
matrimonial cruelty by his willful
conduct which was of such degree that it
was likely to drive her to commit suicide as enumerated in the first part of Section 498-A of the I.P.C. ?
(iii) Whether it is proved beyond
reasonable realm of doubt that by his
willful acts or omission, namely, high
degree of matrimonial cruelty, the
appellant
abetted commission of the
suicide of Vaishali.?"
(iv) Whether the sentence awarded by
the Trial Court deserves interference.?
13. To clear the deck, I shall proceed to examine the question pertaining to nature of the death of Vaishali. The medical history narrated by Vaishali (Exh.68) is duly corroborated by Dr.Paithankar (P.W.8). At the first blush, it was reported to the medical Officer that she received burns due to pouring of kerosene on her person and setting on fire to her person. The inquest panchanama (Exh.19) is corroborated by Trimbak (P.W.1). He had accompanied ::: Downloaded on - 09/06/2013 14:21:54 ::: (13) father of Vaishali to the Civil Hospital, Beed, in the evening of 14.10.1994. It is true that the inquest panchanama (Exh.19) does not indicate smell of kerosene on person of Vaishali. At the same time, it can not be overlooked that the dead body was naked.
The inquest panchanama (Exh.19) was drawn in the morning of 15.10.1994. Soon after Vaishali was admitted in Civil Hospital, Beed, she was under
medical treatment. Soothing lotions and medicines were applied on her body. Therefore, smell of kerosene may not have been explicitly noticed.
14. The version of Arun Shejul (P.W.4) purports to show that on 13.10.1994, at about 10 p.m., the appellant was standing by side of his house. He also came out from the house and was engaged in conversation with the appellant. He heard screams of Vaishali and thereafter rushed to the house of the appellant. He had put blanket on person of Vaishali who was engulfed by flames of fire. She did not inform anyone that she had accidentally received the burn injuries. There was no question of her cooking in the kitchen at the relevant time. For, the appellant stated that he and Vaishali had attended dinner party at residence of his superior Officer in that evening. Similarly, Basavraj Jekka Reddy (P.W.6) ::: Downloaded on - 09/06/2013 14:21:54 ::: (14) deposed that he had poured water on the person of Vaishali while she was seen burning. He too does not say that Vaishali complained of burns due to accident.
15. Normally, if Vaishali had received some accidental burns then it was more probable that she would have narrated the cause of accident in presence of the neighbours immediately after the fire was extinguished. Secondly, had she received accidental burns then the percentage of burn injuries could not be so high, particularly, when there was no cooking work going on inside the house nor there was other serious reason which could create extensive flames of fire. The version of Subhash (P.W.9) corroborates spot panchanama (Exh.71) which was drawn on 14.10.1994. His version purports to show that there was a water reservoir between the rear door and kitchen room. A canister of kerosene was found placed on platform (Otta) of the kitchen. A bundle of hair and burnt cloth pieces were recovered from the place.
He admitted that there was a wooden case on which idols of God and Goddess were placed. There was a lamp (Samai) lying near the wooden case. There was stove on the kitchen platform. Had there been accident while Vaishali was offering the prayers in the night, the wooden case would have been damaged due ::: Downloaded on - 09/06/2013 14:21:54 ::: (15) to fire. No such damage was noticed.
16. The nature of burn injuries found on person of Vaishali would show that they were the suicidal burns. It is highly improbable that she would have received such extensive burns on account of any accident inside the house. Her immediate conduct, conduct of the appellant and that of his neighbours go to show that it was a case of suicide attempted by Vaishali. The appellant did not inform the Medical Officer that the burns were caused due to any accident.
It has come on record that on next day he
fled away after Vaishali was declared dead at the
Hospital. The burnt pieces of Sari were not subjected
to chemical analysis. This kind of defect in the
investigation process can not, however, create
reasonable probability of her death being of
accidental nature. The dying declaration recorded by
Head Constable Dhas, may also be considered in this
context. However, besides the dying declaration, the
other circumstantial evidence is sufficient to hold
that Vaishali met with suicidal death. It is true
that burnt pieces of Sari were not shown to bear smell of kerosene. However, there was no much cloth left and most of the pieces were so damaged that there was only ash left at the place. The post-mortem notes ::: Downloaded on - 09/06/2013 14:21:54 ::: (16) (Exh.17) are not in dispute. The deceased was found to bear 96% burns which took the toll. The entries in medical papers (Exh.68) also go to show that Vaishali herself gave history of burns due to self immolation after pouring kerosene. This fact is clearly corroborated by Dr. Paithankar (P.W.8). Considering all the attending circumstances, I hold that Vaishali died suicidal death.
17. This takes me to consider whether the prosecution evidence is sufficient to establish the charge of alleged matrimonial cruelty meted out to deceased Vaishali at hands of the appellant. The oral evidence tendered by Yadavendra (P.W.2) and Mangala (P.W.3) requires close scrutiny. They are parents of deceased Vaishali. Before marriage of deceased Vaishali and the appellant, Yadavendra (P.W.2) had retired from Government service. He was suffering from lumber spondylosis. For medical reasons he was not supposed to undertake long distance journey. It was for such reason that his wife Mangala (P.W.3) used to go to Kesapuri Camp to meet Vaishali. Both these witnesses narrated ordeal suffered by Vaishali in the matrimonial home. Their versions purport to show that at the very inception of the marriage, uncle of the appellant, by name, Kishor and his wife had picked up ::: Downloaded on - 09/06/2013 14:21:54 ::: (17) a quarrel with Vaishali because she had taken the Sari purported to be used at the time of Warat (marriage procession). For such a trivial reason they and the appellant had scolded her. Their versions purport to show that the said uncle of the appellant and his wife use to instigate the appellant to beat her. As and when Vaishali use to visit their house, she complained of mental and physical cruelty suffered by her.
18. Considered together, versions of the parents of Vaishali would show that she use to write various letters to them.
ig She also use to write letters to her elder married sister. They produced several such letters to which I shall refer in due course of discussion. The versions of both these witnesses would show that in the month of October 1992, Vaishali was pregnant and was in the matrimonial house at Nagpur with the appellant. She suspected that he had some extra marital relation with his aunt. She asked him to explain about it. Instead of giving any explanation, the appellant took her on a scooter vehicle under pretext to reach her to house of her parents. In the fit of anger, he dropped her in the midway at a place called "Ajani Chowk". At that time, Vaishali was having pregnancy of about 5-1/2 months.
She had to walk down alone to house of her parents ::: Downloaded on - 09/06/2013 14:21:54 ::: (18) from Ajani Chowk locality. The versions of her parents would show that the appellant never visited their house after that incident.
19. The evidence of these witnesses further show that though the female child was born in the first week of February 1993 and the appellant as well as his father were informed telegraphically, yet, none of them came to see Vaishali and the child. It has come in the version of Yadavendra (P.W.2), and this fact is also admitted by the appellant, that before the delivery of Vaishali and after the birth of the female child, he had sent the telegrams (Exh.27 to Exh.30).
Needless to say, it is duly proved that from somewhere in the midst of October 1992, till beginning of June 1993, the appellant did not turn up to see either Vaishali or the newly born baby. This conduct of the appellant smacks of antipathy developed by him towards her. It is important to note that version of Yadavendra (P.W.2) reveals that a letter dated 3.10.1992, was received by his wife. He gave a copy of the said letter (Exh.26) to the Police. The letter was purportedly written by Vaishali and was sent to his house through a messenger. The letter is drawn on an inland letter available in the post but was sent by her through a messenger because she could not drop it ::: Downloaded on - 09/06/2013 14:21:54 ::: (19) in the post. The tenor of the letter addressed to her mother would show that the appellant and his relatives then indulged in taunting and teasing her. The aunt of the appellant told her that she was not the only woman who was pregnant.
20. From versions of both the above witnesses, it is manifest that Vaishali use to make complaints that the appellant did not like her and use to beat her.
The appellant did not visit house of her parents to
fetch her after the delivery of the female child. It
has come
on the record that Vaishali wrote a letter
(Exh.31) to the appellant under certificate of posting (office copy Exh.31). The letter (Exh.31) reveals that on 1.3.1993 she urged him to visit her house.
She earnestly requested him to remove the annoyance and visit Nagpur for making purchases of domestic articles and to see the baby. The tenor of the letter would show her love and affection towards him, yet, he did not give any positive response to her request. It appears that instead of visiting house of her parents, the appellant continued to show his indifference to the wife. Her parents, eventually, decided to send her to the house of the appellant at Kesapuri camp in the first week of June 1993. Her mother took Vaishali and the sucking infant to Kesapuri camp somewhere in ::: Downloaded on - 09/06/2013 14:21:54 ::: (20) the first week of June 1993 and left them there. The version of Mangal (P.W.3) would show that she gave a word of advise to the appellant while leaving Vaishali with him. She also advised Vaishali to avoid quarrels. The version of Mangal (P.W.2) purports to show that thereafter some times Vaishali use to visit her house at Nagpur. During her such visits, Vaishali use to inform her parents that the appellant use to beat her. She also use to tell her to leave his house. She narrated to the mother that on one occasion she was driven out of the house during night time by the appellant (husband) and after intervention of neighbours, she was allowed to enter the house by him. She told her mother that she was fade up with the ill-treatment and harassment at his hands.
21. The versions of both the above witnesses go go show that Vaishali had written letters to them and their another daughter, from time to time. The letters produced on record vide Exhs. 34, 36, 38 and 43 are most significant. On perusal of these letters, it transpires that from June 1993, the appellant became rude towards Vaishali. The letter dated 23.6.1994 (Exh.33) is an inland letter card sent by Vaishali to her mother. It bears postal stamps.
There is no reason to raise doubt about the authorship ::: Downloaded on - 09/06/2013 14:21:54 ::: (21) of said letter. The tenor of the letter would show that the appellant went to sleep in the Varanda of the house. On the next day, he flatly told her that he absolutely disliked her. He also told her that he had not called her to Majalgaon and she shall introspect how she behaved from time of the marriage. He also told her that her mother had stated as to how there can be clap without use of two hands but then he did not reply, yet, he was going to show how it can be done. Thus, he was determined to avenge upon her due to said advice of her mother.
22. The next letter is dated 28.6.1994 (Exh.34) which also was sent by post to her sister by Vaishali.
This letter was sent in a postal envelope (Exh.35).
The intrinsic evidence appearing from the contents of the said letter also go to show that the appellant started avoiding her company. He use to sleep in the Varandha of the house. The recitals of the letter (Exh.34) go to show that in the evening of 19.6.1994, the appellant attended a party and returned home after midnight. He was highly drunk. He went to Varandha and after late night again joined her company. After 3/4 days again he ill-treated her. He told her to get out of his house. The letter shows that he asked her to go anywhere and die. He told her that he would ::: Downloaded on - 09/06/2013 14:21:54 ::: (22) feel better thereafter. (..........................).
There was quarrel between them. The letter is produced by Yadavendra (P.W.2) and was received by him from his married daughter. The appellant did not make any attempt to send the letter (Exh.34) to handwriting expert in order to challenge authorship thereof.
23. The versions of Yadavendra (P.W.2) and Mangala (P.W.3) further show that Vaishali had written letter dated 1.7.1994 (Exh.36) addressed to the mother
- Mangala. The recitals of the said letter go to show that since 25.6.1994, the appellant continuously was ill-treating Vaishali. He use to scold her or tease her 2/3 times in a day. She informed her mother that the appellant use to consume liquor, yet, she did not say anything to him to show her protest. He use to beat the minor daughter, yet, she was not saying anything to him. The most important and relevant part appearing from the letter (Exh.36) is that the appellant asked her to die and get out of the house.
She was excessively beaten up. She informed her mother that all her body was itching due to beating at his hand. She further informed her mother that it was beyond her tenacity and tolerance. She was so much so disgusted that she decided to die and had self-inflicted five (5) injuries on her left palm by ::: Downloaded on - 09/06/2013 14:21:54 ::: (23) means of a razor blade and four (4) such incisions on the right palm. It was thereafter that 2/3 ladies and gentlemen intervened and consoled her.
24. The tenor of the letter (Exh.36) dated 1.7.1994 gives clear picture of what type of cruelty was being meted out to Vaishali by the appellant. The relevant recitals of the letter may be reproduced as below :
(.....................................................
......................................................
......................................................
......................................................
......................................................
......................................................
......................................................
......................................................
......................................................
.....................................................) ("I do not like you. You go out of my house. I asked, why should (I) go.? I am your rightful (legal) wife. Thereby, ::: Downloaded on - 09/06/2013 14:21:54 ::: (24) he forcefully slapped on the ear. For some time I felt deafness. I thereafter, told him whatever you want to say, you should say from mouth. Why are you beating me.? He said, I desire you shall die and thereafter gave 3/4 slaps. I could not think and pushed him. He said, will you beat me, wait, see how I beat you. I saved myself much and asked him why you are beating like this. He said, you will be beaten up. I do not care even if you will die today").
25. The evidence on record reveals that deceased Vaishali wrote a letter dated 2.9.1994 (Exh.43) to Mangal (P.W.3). This letter shows that on 2.9.1994, he refused to give Rs.300/- (Rupees three hundred) demanded by her. She asked him whether he had received the monthly pay. He gave affirmative answer.
She then asked him where was the amount of pay. After repeated asking, he informed that the payment was given to someone. He told her that he had kept another wife. She was annoyed. She informed her mother she had felt completely deceived. She felt that her entire life was spoiled. She also informed ::: Downloaded on - 09/06/2013 14:21:54 ::: (25) her mother that he avoided her company and use to sleep in front room, whereas she and the minor daughter were sleeping in the drawing room where the T.V. set was kept. She informed her mother that she felt that, had she not married, it would have been better. She felt that she was entrapped. These letters make a pathetic reading. They clearly indicate her melancholic state of mind caused due to his willful conduct and cruel treatment to her.
26. The evidence on record further shows that subsequently she had been to Nagpur, somewhere in the first/second week of September 1994. It appears that the appellant sent her a notice dated 14.9.1994 through an advocate. Her simple reply dated 17.9.1994 (Exh.40) would show that she was shocked to receive such notice from his advocate. She informed him that she was treated with utmost cruelty by him, yet, looking to the well being of their daughter, she had no option but to forgive him. She informed him that no sooner the Court work was over, she would join him at Majalgaon. Needless to say, she never wanted to spoil the matrimonial relationship. It was he, who wanted to get rid of her.
27. Reverting to the oral evidence of the parents ::: Downloaded on - 09/06/2013 14:21:54 ::: (26) of deceased Vaishali, it may be gathered that Vaishali was perturbed when she came to know that the appellant had kept a mistress. The evidence on record further shows that he was keeping watch on her. He even suspected her acts of contacting her parents from STD booth. He had inquired with the concerned STD booth operators about the nature of the conversation between Vaishali and her parents. The versions of her parents are corroborated by recitals of the above referred letter correspondence. What emerges from their versions is that Vaishali was intelligent and very sensitive girl.
She had appeared for IAS examination.
She was interested in literature. She also pestered the appellant to brace up for IAS examination and pass it. In other words, she was the young girl with dreams of future better life blooming before her eyes.
This attitude of Vaishali can not be regarded as an unnatural conduct.
28. Mr.Deshmukh would submit that Vaishali was hyper sensitive and was dismayed because the appellant declined to take up IAS examination. He would submit that she was over ambitious and felt dejected when the appellant declined to take up the IAS examination.
She did not like him to reside in Class III residential quarters in Kesapuri Camp locality. He ::: Downloaded on - 09/06/2013 14:21:54 ::: (27) would submit that the parents of Vaishali gave her luxurious life style and, therefore, there was considerable gap between the life style of the two families which strained relations between the spouses due to her excessive expectation from him. I find it difficult to countenance the argument of Mr. Deshmukh. As stated before, the tenor of the letters written by deceased Vaishali go to show, unmistakably, that she continued to reside with the appellant inspite of his beating, ill-treatment and late night wet parties. It was he who had denied conjugal relationship to ig her. She joined his company in the first week of June 1993 though for about ten (10) months, he did not care for her after she had gone to her parents in October 1992. She again joined his company in the last week of September 1993, when he gave a notice to her for trivial reason and though she had not resided with her parents for much period at that time. These are tale telling circumstances.
29. Though Yadavendra (P.W.2) and Mangala (P.W.3) were subjected to gruelling cross-examination, yet, no much significant material could be gathered so as to dislodge their versions. They can not be disbelieved because of their close relations with deceased Vaishali. The law requires that careful scrutiny of ::: Downloaded on - 09/06/2013 14:21:54 ::: (28) their versions may be undertaken before implicit reliance can be placed on their testimonies. The version of Yadavendra (P.W.2) would show that he did not visit house of the parents of the appellant after the marriage. Taking a cue from this, Mr.Deshmukh, would submit that behaviour of Yadavendra (P.W.2) is strange. He would submit that Yadavendra (P.W.2) considered that family members of the appellant were below the level of his status and as such behaved with the appellant and his family members with indifference. I do not agree. One can not oblivious of the fact that Yadavendra (P.W.2) was a retired person with physical ailment i.e. lumber spondylosis which restricted his mobility. It also can not be overlooked that father of the appellant was then Executive Engineer and was well-off enough to own a specious house comprising of 6/7 rooms. The appellant was not, therefore, a person to whom Yadavendra (P.W.2) could have looked with indifference.
30. The versions of Yadavendra (P.W.2) and Mangal (P.W.3) as regards oral dying declarations made by Vaishali can not be, however, relied upon. According to Yadavendra, on 14.10.1994, he received information about the incident at odd hours of the night. He and Pandharinath (P.W.1), alongwith his son Prashant and ::: Downloaded on - 09/06/2013 14:21:54 ::: (29) wife (Mangal) left Nagpur for Beed at about 5-30 a.m. in his Car vehicle. They reached Civil Hospital at Beed around 6-40 p.m. He deposed that Vaishali told him that the appellant was beating her continuously since three (3) days before, had beaten up her on chest, thigh and abdomen with fist blows and had told her to die. She narrated to them that he was determined to kill her and had pulled her hair. She told them that due to his such behaviour, she poured kerosene on her person and set on fire to herself.
This part of the versions of Yadavendra and Mangal is improbable and unacceptable. For, the medical papers (Exh.67) and version of Dr.Paithankar (P.W.8) would show that her condition had deteriorated at the relevant time. It has come on record that though Sudhakar Kulkarni (PW.10) Naib-Tahsildar-cum-Executive Magistrate, attempted to record written dying declaration of Vaishali, around mid-day on 14.10.1994, yet, he could not do so due to her inability to speak.
It is amply clear that after the early morning, Vaishali was physically unfit to give her statement.
She breathed her last at 10-00 p.m. in the same
night. Under the circumstances, the versions of
Yadavendra and Mangal in the context of oral dying
declaration of Vaishali are not free from reasonable
doubt. The same appear to be untrue.
::: Downloaded on - 09/06/2013 14:21:54 :::
(30)
31. The real discord note was, manifested when he started behaving indifferently with her. It was when he declined to pay her money and informed that he had extra marital relations with another woman to whom the monthly pay was handed over by him. The fact that the appellant had earlier trusted his father-in-law in the domestic matter is indicative of the respectable position which Yadavendra held in his esteem at the relevant time. In other words, it can not be said that Yadavendra (P.W.2) did not care for the appellant and his family members and behaved with them indifferently. It is true, no doubt, that the neighbours did not support the prosecution case about the charge of matrimonial cruelty. Still, however, versions of the parents of Vaishali can not be thrown overboard, particularly, when the series of letters of deceased Vaishali lend corroboration to such versions.
In my opinion, the versions of Yadavendra and his wife would sufficiently prove the fact that deceased Vaishali was being harassed, ill-treated and subjected to matrimonial cruelty by the appellant. It is duly established that the matrimonial cruelty increased between July 1993 till midst of October 1994 in such manner that Vaishali was driven to commission of the suicide.
::: Downloaded on - 09/06/2013 14:21:54 ::: (31)32. In the context of offence of "matrimonial cruelty" one has to consider family status of the parties. The deceased was well educated, sensitive and newly married young woman. The incident of frequent beatings, denial of conjugal rights, returning of the husband to home under spell of liquor and that he had kept a mistress, considered together, would indicate that the sensitive woman was unable to bear with the regular trouble. The appellant could have gathered her mental state when she had once attempted to self inflict injuries to her palms. Even so, he continued to tell her to die. This is the conduct which is no short of the matrimonial cruelty of high degree as contemplated under subclause (a) of Section 498-A of the I.P.Code.
33. Coming to the version of Head constable Dhas (P.W.7), it emerges that he received requisition letter (Exh.58) at about 3 a.m. He immediately visited the burns ward at Civil Hospital, Beed, around 3-30 a.m. His version would show that he was attached to Police out-post (Chowki) in the campus of the Civil Hospital and as such it was his duty to take necessary action immediately. He narrated as to how the dying declaration of Vaishali was recorded by him. He ::: Downloaded on - 09/06/2013 14:21:54 ::: (32) corroborates the recitals of the dying declaration (Exh.59). He obtained medical opinion of Dr.Paithankar (P.W.8) before commencement of the recording of the dying declaration. The medical opinion is corroborated by Dr.Paithankar (P.W.8). The version of Medical Officer purports to show that around 4 a.m. he examined injured Vaishali and found that she was conscious and fit to give her statement.
He, therefore, endorsed on the medical case paper. He recorded the opinion on top of the dying declaration (Exh.59). It is important to note that in the requisition letter (Exh.58) Dr.Paithankar, made it clear that Vaishali was serious and, therefore, recording of her dying declaration was immediately necessary. It is true, no doubt, that Vaishali was not able to speak when she was admitted in the Hospital. She was semi-conscious. It is admitted by Mr.Paithankar that due to loss of fluid her health was deteriorating. He, however, clarified that intravenous fluids were provided to her so as to maintain the fluid level in her body. This fact is also corroborated from the medical papers. The medical papers would show that after some time there was improvement in her physical condition owing to administration of medicines and supply of fluid.
::: Downloaded on - 09/06/2013 14:21:54 ::: (33)34. It is argued on behalf of the appellant that the dying declaration (Exh.59) can not be believed having regard to the poor physical condition of Vaishali. It is pointed out that the Executive Magistrate could not record her statement at about mid-day on 14.10.1994 due to her inability to speak out. The version of Head constable Dhas (P.W.7) can not be, however, lightly brushed aside. His version and the version of Medical Officer, considered together, go to show that Vaishali was able to speak after restoration of fluid level in her body.
Dr.Paithankar,
igreferred to the term resuscitate
treatment which is indicated in the medical papers.
The Medical Officer was not present through out
recording of dying declaration is also a fact brought
during course of his cross-examination. Irrespective
of these deficiencies, the most significant aspect of
the matter is that not a single wellwisher or paternal relative was near Vaishali when she was interrogated by Head constable (B.No.779) - Dhas (P.W.7). There is no substantial reason for Head constable Dhas to speak lie. His version purports to show that he recorded dying declaration of Vaishali as per her narration.
Considering the tenor of the narration appearing from the written dying declaration (Exh.59), it would be manifest that the dying declaration is free from any ::: Downloaded on - 09/06/2013 14:21:54 ::: (34) tutoring. Indeed, there was no tutor available in the proximity of Vaishali at the relevant time. The dying declaration reveals that the appellant used to harass Vaishali. He used to tell her that he did not like her. She came to know that he performed second marriage and, therefore, inquired with him on many occasions but he picked up quarrels and abused her.
She narrated further that on 13.10.1994, there was a physical quarrel with the appellant and thereafter she was beaten up at about 10 p.m. and was driven out of the house. She stated before the Police Officer that since about eight (8) days before the incident, she was excessively troubled by him and, therefore, she poured kerosene on her person and set herself ablaze.
She also narrated that neighbours Shri Shejul had extinguished the fire. All these details could not have been fabricated by Head constable Dhas (P.W.7) on his own imagination or at instigation of anyone else.
35. The dying declaration may be accepted if truthfulness thereof can be vouched for. The dying declaration recorded by the Police Officer can not be discarded only because it is not in question and answer form or it is by a Policeman. The Apex Court in "Suraj Mal Vs. State of Punjab" (AIR 1992 Supreme Court 559), held that though the Medical Officer, ::: Downloaded on - 09/06/2013 14:21:54 ::: (35) during his cross-examination stated that he did not know whether the statement recorded by ASI was correct or not and he did not attest the same as he was not satisfied with the correct recording of the statement from Rajbir, yet, it could not affect the otherwise acceptable testimony of ASI in the context of the dying declaration. The recording of dying declaration may be accepted when truthfulness of the statement contained therein can be gathered from the other circumstances on record. In "Sher Singh and another Vs. State of Punjab" 2008 ALL MR (Cri) 833 (S.C.), the Apex Court held that the acceptability of a dying declaration is greater because the declaration is made in extremity. It is observed that when the party is at verge of death, one rarely finds any motive to tell falsehood and it is for this reason that the requirements of oath and cross-examination are dispensed with in case of a dying declaration. The relevant tests are succinctly set out in "Laxman Vs. State of Maharashtra" 2002 ALL MR (Cri.) 2259 (S.C.).
The Apex Court in the given case held that the Court has to be on guard to see that the statement of the deceased was not as a result of tutoring or prompting or a product of imagination. The Apex Court further held that there is no requirement of law that dying declaration necessarily be made to a Magistrate and ::: Downloaded on - 09/06/2013 14:21:54 ::: (36) when such statement is recorded by a Magistrate, there is no specified statutory form for such record. It is observed :
. "Consequently, what evidential
value or weight has to be attached to
such statement necessarily depends on the facts and circumstances of each particular case. What is essentially required is that the person who records a dying declaration must be satisfied that the deceased was in a fit state of mind.....
....... A certification by the doctor is
essentially a rule of caution and
therefore the voluntary and truthful
nature of the declaration can be
established otherwise."
36. The veracity of the dying declaration would
depend upon the peculiar facts brought on surface of
each case. Contextually, in the case in hand, the
dying declaration of deceased Vaishali can be accepted as her own statement recorded by Head constable Dhas.
I am much impressed by the fact that there was no ::: Downloaded on - 09/06/2013 14:21:54 ::: (37) availability of any close relative of Vaishali to tutor her at the relevant time. Her parents reached the Hospital after about twelve (12) hours of recording of the dying declaration (Exh.59).
Secondly, the dying declaration was recorded with promptitude at the first available opportunity when she was able to speak out. Thirdly, she was an educated woman and had knowledge of the probable implications of her statement. The information contained in her statement could not be within the knowledge of any third person. The earlier grievances of Vaishali about keeping a mistress by the husband or his performance of second marriage are repeatedly stated in the dying declaration. The dying declaration clearly shows that she was unable to bear the continuous ill-treatment and his such extra marital affair. In my opinion, the dying declaration, notwithstanding the fact that Dr.Paithankar (P.W.8) claims to have subsequently left the place, bears ring of truth. Consequently, I deem it proper to accept the same.
37. The learned advocate Mr.Deshmukh, for the appellant, placed reliance on observations in "P.V.Radhakrishna Vs. State of Karnataka" 2003 ALL MR (Cri.) 1792 (S.C.). The principles governing dying ::: Downloaded on - 09/06/2013 14:21:54 ::: (38) declaration are set out in the given case. The Apex Court held that the dying declaration can be sole basis for conviction but the Court must be on guard that declaration is true and voluntary. The Court must be further satisfied that the deceased was in a fit state of mind after a clear opportunity to observe and identify the assailant. Mr.Deshmukh, further relied on Full Bench judgment of Punjab and Haryana High Court in "Krishan Lal and others Vs. Union of India and others" 1994 Cri.L.J. 3472. The Full Bench of Punjab and Haryana High Court dealt with presumption available U/s 113A of the Evidence Act and held that the words "having regard to other circumstances of the case" as used in the Section give wide powers to the Court to apprise evidence and come to conclusion whether there was some extraneous cause for a woman to commit suicide. The Full Bench also considered scope of Section 107 of the I.P.C. in relation to Section 306 of the I.P.C. and held that the necessary ingredients are required to be proved before conviction for offence U/s 306 of the I.P.C.
can be rendered. Mr.Deshmukh, further relied on "Supchand S/o Nathuji Lonare Vs. The State of Maharashtra" 1995 Cri.L.J.3939. It has been held by a Single Bench of this Court that mere fact that accused husband had performed second marriage and the ::: Downloaded on - 09/06/2013 14:21:54 ::: (39) deceased, who was his first wife, had to struggle for her existence would be insufficient to reach conclusion about his culpability for offence U/ss 306 and 498-A of the I.P.C. It has been observed that the marital life of the deceased though was of full pains, yet, it could not be said that by the acts or omission, aiding or abetting of the accused-husband, the wife was driven to commit suicide. Mr.Deshmukh, also invited my attention to observations in "Sitabai @ Seventabai W/o Honaji Wanje and another Vs. State of Maharashtra" 2008 ALL MR (Cri.) 883. In the given case it has been laid down that every kind of harassment can not be regarded as "cruelty" within the meaning of subclause (a) of Section 498-A of the I.P.C. Mr.Deshmukh, also cited "State of Haryana Vs. Suresh Kumar and others" 1993 Cri.L.J.1400. It is not necessary to elaborately discuss the said case law.
Suffice it to say that the fact situation in the given case was on altogether different footings and, therefore, the same is inapplicable to the facts of the present case.
38. Mr.Deshmukh would submit that versions of parents of deceased Vaishali may not be accepted because both of them are the close relatives of the deceased. I do not agree. In "State of Maharashtra ::: Downloaded on - 09/06/2013 14:21:54 ::: (40) Vs. Orial Jaiswal" (1994) 1 SCC-73, the Apex Court held that versions of close relatives of the deceased can not be discarded simply on the ground of absence of corroboration by independent witnesses. The learned A.P.P. Mr.Dilip Patil invited my attention to obserations in "Virbhan Singh and another Vs. State of U.P." AIR 1983 Supreme Court 1002. The Apex Court observed that in the cases of offence of bride killing, deterrent punishment is necessary. The learned A.P.P. would, therefore, submit that the sentence may be enhanced.
39. It is not necessary to elaborately discuss the remaining evidence tendered by the prosecution.
It suffices to mention here that the version of Dnyanoba (P.W.5) would show that he was watchman at Bungalow of Shri Tawar, situated in Kesapuri Camp locality, at the material time. His version purports to show that at about 10-00 p.m., he noticed the incident wherein wife of the appellant was involved in fire. At about 2-00 a.m. he had received a telephonic call from Nagpur from father of deceased Vaishali. He confirmed about the incident. This fact is corroborated by Yadavendra (P.W.2). The testimony of PSO Jadhav (P.W.12) reveals the steps taken during the course of investigation. His version purports to ::: Downloaded on - 09/06/2013 14:21:54 ::: (41) show that on 31.1.1995, he seized the letters and the notebook produced by Yadavendra (P.W.2) vide a panchanama (Exh.83).
40. The Statement of the appellant, recorded U/s 313 of the Cr.P.C., go to show that he attributed erratic behaviour to deceased Vaishali. He stated that she use to insist that he shall pass IAS examination. He further stated that she used to suspect him due to his late arrival at home from the office. She also desired that they shall reside in a residential accommodation available for Class-I employees. This can not be treated as sufficient reason for her to end the life in the midst of short span of the marital life. The appellant did not extinguish the fire immediately when he saw that she was burning though the neighbours went and extinguished the fire.
41. It is common knowledge that every woman who is treated with cruelty does not commit suicide. It all depends upon the nature of cruelty, the power of endurance that a woman can withstand and the background of the parties concerned. There are also cases where a wife has been treated with cruelty and she commits suicide, not because or on account of ::: Downloaded on - 09/06/2013 14:21:54 ::: (42) cruelty but due to other reasons totally unrelated and unconnected with cruelty to her. However, a court of law cannot draw such an inference in a vaccum, i.e. without any basis to indicate the same. The same can in some cases be inferred from the facts and circumstances of a particular case. However, it is better if the accused comes forward with any such alternative and parallel theory, if of course, there is any, so that the court can examine the same for whatever it is worth.
42. In the background of whatever has been stated above, two situations can be visualised in a case of suicide. (1) A wife may have been so much frustrated and dejected in life due to some reason unrelated to cruelty (though cruelty independently may be there) that she may have been contemplating to commit suicide since some time and on a particular day effectuates her resolve to end her life. The possible reasons may be many such as to cite a few, where she is married against her wishes; where financial status of the husband is very low as compared to her parents on account of which her needs cannot be fulfilled;
where she desires her husband to stay separately from his joint family to which he is totally opposed;
where she desires an issue but unable to get one. The ::: Downloaded on - 09/06/2013 14:21:54 ::: (43) accused may bring such circumstances on record as being the real cause of her suicide. (2) It is sometimes also possible that a wife may become so upset on account of some incident occurring on the eve of her suicide so as to yield to an irrepressible impulse to end her life. This may be an unpleasant incident, altercation or quarrel unconnected with cruelty and may be known only to the deceased and the accused husband and/or his relatives.
43. Therefore, it is for an accused to put up any alternate theory or parallel version, if he has any, to show as to why on the earth, the deceased wife should have committed suicide, if not on the ground of cruelty. If the court is satisfied about the possibility of suicide being the result of some cause or reason other than cruelty or due to some incident (unrelated to cruelty) on the eve of suicide, the accused may be said to have rebutted the presumption against him, if and when drawn. In the peculiar fact situation of the present case, the only inescapable conclusion would be that the appellant subjected deceased Vaishali to severe cruelty which caused her suicide in the relevant night.
44. Considering the totality of the ::: Downloaded on - 09/06/2013 14:21:54 ::: (44) circumstances and the evidence placed on record, it is amply clear that deceased Vaishali was continuously ill-treated by the appellant. He knew that she wanted to continue the cohabitation. For no much reason, and though he was knowing that she had not abandoned his company, he had sent a notice to her at residence of her father. The letters of deceased Vaishali go to prove, beyond a reasonable realm of doubt, the unbearable ordeal suffered by her at his hands, the young married woman was sensitive. She was well educated woman. Obviously, the appellant could have known that physical violence against such an educated woman could drive her to cause injury to her person or to commit suicide. Inspite of such knowledge and one incident wherein she had self-inflicted injuries on her palms, he did not stop the matrimonial cruelty.
His willful conduct and beating was such that the matrimonial cruelty became unbearable and resultantly, Vaishali committed the suicide. His willful conduct is sufficient to infer his intentional aiding of deceased Vaishali to end her life. In this view of the matter, I do not find any substantial reason to interfere with the impugned judgment of conviction and sentence. So also there is no substantial reason to enhance the sentence awarded to the appellant inasmuch as this is not a case of bride burning by the ::: Downloaded on - 09/06/2013 14:21:54 ::: (45) appellant nor the cruelty was on account of nonfulfillment of any unlawful demand.
45. For the reasons aforestated, I am inclined to hold that the learned Sessions Judge rightly concluded that the offences punishable U/Ss 498-A, and 306 of the I.P.C. are brought home to the appellant.
The sentence awarded by the trial Court is proportionate to the gravity of the offences proved.
Consequently, both the appeals are dismissed. The
impugned judgment of conviction and sentence rendered
in Sessions
Case No.46/1995 is confirmed. The
appellant shall immediately surrender to the bail.
The Sessions Court shall report compliance within four (4) weeks regarding surrender of the appellant or his taking into custody for undergoing the remaining part of the substantive sentence.
(V.R.KINGAONKAR,J.) asp/Crappeal15597 ::: Downloaded on - 09/06/2013 14:21:54 :::