Patna High Court
Md.Alamgir vs State Of Bihar on 26 June, 2012
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Patna High Court CR. APP (SJ) No.400 of 2007 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.400 of 2007
With
Criminal Appeal (SJ) No.420 of 2007
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Against the judgment of conviction dated 22.2.2007 and order of sentence dated
24.2.2007passed by Sri Dhrindra Kumar Pandey, Additional Sessions Judge, Fast Track Court No.III, Sitamarhi in Sessions Trial No.131 of 2000/121 of 2003. =========================================================== Md.Alamgir son of Md.Mustafa Rahmani, resident of village-Mehsaul, P.S.- Sitamarhi, District-Sitamarhi .... .... Appellant (in Cr.Appeal No.400 of 2007) Md.Mustafa Rahmani son of late Abdul Gafoor, resident of village-Mehsaul, P.S.- Sitamarhi, District- Sitamarhi ..... ..... Appellant (in Cr.Appeal No.420 of 2007) Versus State Of Bihar .... .... Respondent/s (in both the appeals) =========================================================== Appearance :
(In CR. APP (SJ) No. 400 of 2007) For the Appellant/s : Mr. Kanhaiya Prasad Singh, Sr.Advocate Mr. Anisur Rahman, Advocate For the State : Mr. S.N.Prasad,A.P.P (In CR. APP (SJ) No. 420 of 2007) For the Appellant/s : Mr.Kanhaiya Prasad Singh, Sr.Advocate Mr. Anisur Rahman, Advocate For the State : Mr. Ajay Mishra, A.P.P. For the Informant : Mr. Nirmal Kumar Sinha, Advocate.
=========================================================== CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH ORAL JUDGMENT Date: 26-06-2012
1. Both the appeals arise out of the judgment dated 22.2.2007 and the order dated 24.2.2007 passed by learned Additional Sessions Judge, Fast Track Court No.3, Sitamarhi in Sessions Trial No.131 of Patna High Court CR. APP (SJ) No.400 of 2007 2 2000/121 of 2003 convicting the appellants for the offence punishable under section 304B read with section 34 of the Indian Penal Code and sentencing them to undergo rigorous imprisonment for ten years.
2. The first information report was registered on the basis of Fardbeyan of the informant, namely, Baby Nashrin which was recorded on 28.8.1997 at about 1.30 p.m. at Sadar Hospital, Sitamarhi by Devendra Prasad Chaudhary (P.W.9), the Sub.Inspector of Police, Sitamarhi Police Station. The case was initially registered for the offence punishable under sections 498A and 307 read with section 34 of the Indian Penal Code. However, since the informant subsequently died, section 304B of the Indian Penal Code was also added.
3. The informant stated in her fardbeyan that her mother- in-law, sister-in-law and father-in-law used to torture her frequently for bringing Rs.25,000/- from her parents. Her husband brought her to her parental home about 15-20 days back and had taken her minor daughter with him. About 4-5 days back her husband came to her parental home and took her to matrimonial home where she was living. On 28.8.1997 at about 11 a.m. her mother-in-law (Rakima Khatoon), father-in-law (Mustafa Rahmani) and sister-in-law (Nazma Khatoon) asked her as to why she had not brought money from her father. Her mother-in-law, thereafter, poured Kerosene oil on her body and her father-in-law set her on fire with aid of match stick, as a result, thereof, she sustained severe burn injuries. She was taken to hospital Patna High Court CR. APP (SJ) No.400 of 2007 3 for treatment by her father and people of the locality.
4. The oral statement of the informant was reduced in writing by P.W.9 and a formal first information report being Sitamarhi P.S. Case No.237 of 1997 was registered against (i) Rakima Khatoon (mother-in- law) (ii) Mustafa Rahmani (father-in-law) and (iii) Nazma Khatoon (sister-in- law).
5. The case was investigated by the police and charge-
sheet was submitted under section 304B/34 of the Indian Penal Code against all the accused persons showing the appellants as absconders. The Chief Judicial Magistrate, Sitamarhi thereafter took cognizance of the offence and committed the case of Rakima Khatoon and Nazma Khatoon to the court of sessions for trial. Since the appellants failed to appear in the court and, as such, their case was split up. The two lady accused, who were in attendance, were put on trial in separate Session Trial No. 97 of 1998 and were convicted.
6. Subsequently, the appellants were apprehended. It is to be noted here that though the appellant Md.Alamgir was initially not named in the first information report, the police found sufficient material against him in course of investigation and submitted charge-sheet against him too. Their cases were also committed to the court of sessions for trial. The appellants were charged for the offence punishable under section 304B read with section 34 of the Indian Penal Code and in the alternative, charge was also framed under section 302 read with section 34 of the Indian Penal Code. Patna High Court CR. APP (SJ) No.400 of 2007 4
7. The prosecution, in order to bring home the charges, examined 12 witnesses. They are Roshan Khatoon (P.W.1) mother of the deceased, Md. Jasim ((P.W.2) a neighbiour and independent witness, Md.Imam Hussain (P.W.3) father of the deceased, Razi Ahamd (P.W.4), Md.Chhote (P.W.5), Dr. Shiv Kumar Thakur (P.W.6), Md.Azimuddin (P.W.7), Md. Ataur Rahman (P.W.8), Devendra Prasad Chaudhary (P.W.9), Indrajit Baitha (P.W.10), Md. Taufique (P.W.11) and Md. Jehangir (P.W.12).
8. Razi Ahmad (P.W.4) and Md.Chhote (P.W.5) are witnesses to the seizure list prepared by the police in course of investigation but have been declared hostile by the prosecution. Md. Taufique (P.W.11) and Md. Jehangir (P.W.12) have also been declared hostile by the prosecution. It is relevant to note it here that Md. Jehangir (P.W.12) is one of the witness to the fardbeyan of the informant. Md. Azimuddin (P.W.7) and Md. Ataur Rahman (P.W.8) are witnesses to the inquest report. They have proved their signature on the inquest report which have been marked as Exts.5 and 5/A respectively in course of trial.
9. Roshan Khatoon (P.W.1), the mother of the deceased, in her deposition stated that her daughter was married to appellant Alamgir about two years ago. Her Sasural was in the same village at a distance of about hundred Laggies. She was being subjected to cruelty by her husband and in-laws frequently and they coerced her to bring rupees twenty five thousand from her parents for starting a medicine shop. She has further stated Patna High Court CR. APP (SJ) No.400 of 2007 5 that her daughter was being kept without food for days together in her Sasural. Whenever she came to her parental home, she used to narrate her plight to her parents. She has further stated that her daughter begot a baby about six months ahead of the occurrence. About 10-15 days prior to the occurrence, the appellant Md. Alamgir had brought her to her Maike but had taken her minor daughter with him. When her daughter requested him to let the infant live with her, her husband Md. Alamgir, paid no heed to her request. She further states that about 4-5 days back he again came and took her daughter to his house. On the alleged date of occurrence, at about 11 a.m., some co-villagers came at her door and shouted that her daughter was burnt by her husband and in-laws due to non-fulfilment of demand of dowry. Immediately, she rushed to her daughter's Sasural together with her husband and saw her daughter lying in the courtyard of the house in badly burnt condition. However, she was conscious. Her family members were not present in the house. Several villagers were found present there from before. Her daughter disclosed them that her mother-in-law and sister-in-law poured Kerosene oil on her body and her father-in-law set her on fire with aid of match stick. She has further stated that her daughter disclosed that her husband, Md. Alamgir, was instigating the other accused persons to kill her. She further stated that she together with her husband, Md. Imam Hussain (P.W.3), immediately, took the victim to Sadar Hospital, Sitamarhi. They reached there at about 1 p.m. The victim's fardbeyan was recorded. The Patna High Court CR. APP (SJ) No.400 of 2007 6 doctor attending her at Sitamarhi Sadar Hospital referred her to S.K.M.C.H., Muzaffarpur for better treatment. She further stated that while the victim was being carried to Muzaffarpur, she succumbed to the injuries and, thus, her dead body was brought back to Sitamarhi Sadar Hospital. Her postmortem examination was conducted on the next day.
10. Md. Imam Hussain (P.W.3), father of the deceased, has corroborated the facts stated by his wife Roushan Khatoon (P.W.1) in toto. Besides the facts stated by P.W.1, he has also stated that in course of investigation he had filed a protest petition against the manner in which the investigation was being carried out. He has proved the protest petition which has been marked as Ext.1 in course of trial.
11. Md. Jasim (P.W.2), a Thelawala and neighbour of the accused, has stated in his deposition that on the relevant day at about 11 a.m. the occurrence took place. While he was coming to his house, he came to know that fire had broken out in the house of the appellants. He immediately rushed to the place of occurrence and found the victim restless in burnt condition. The victim's daughter was in the lap of accused Rakima Khatoon. P.W.2 has further stated that when he reached at the place of occurrence the victim was uttering that every body has left the place of occurrence after setting her on fire. He states that the victim was, thereafter, taken to Sitamarhi Sadar Hospital for treatment. Subsequently, she died. He states that later on he came to know that the victim was done to death due to non-fulfilment of Patna High Court CR. APP (SJ) No.400 of 2007 7 demand of dowry.
12. Dr. Shiv Kumar Thakur (P.W.6) was posted as a Medical Officer at Sadar Hospital, Sitamarhi on the date of occurrence. He examined the victim Baby Nashrin, who was aged about 18 years, in the hospital. He states that while he examined the victim, she was conscious and was burnt 90 per cent. He states that after giving first aid she was referred to S.K.M.C.H., Muzaffarpur for specialized and better treatment as her condition was very critical. He has proved the E.O.P.D. slip bearing no.1051 dated 28.8.1997 which has been marked as Ext.3 in course of trial. On the next day i.e. 29.8.1997 he held postmortem examination on the dead body of the deceased Baby Nashrin and the following ante mortem injuries were found on her person:-
"External findings:- Both eyes closed. Mouth partially opened, burn injury on her face both upper limbs, chest, both lower limbs back, buttock except hair and whole scalp genetalia, palms and soles.
Total burnt surface area about 90%. Skin build off at many places. Deep burn. Sign of inflammation present. Smell of kerosene oil present."
"Internal findings:- On opening of scalp cranium was intact and brain matter was congested. On opening of neck and throat everything intact. On opening of thorax, both lungs intact and congested. Heart intact and chambers partially filled with cherry red blood. On opening of abdominal cavity, all the abdominal viscera intact and Patna High Court CR. APP (SJ) No.400 of 2007 8 congested. Stomach contains only gastric juice. Urinary bladder full. Uterus was of normal size."
13. In the opinion of the doctor the death had taken place within 24 hours of the post mortem examination and the cause of death was hypovolaemic shock as a result of the above noted extensive burn injuries caused by flame of fire. P.W.6 has proved the postmortem report which has been marked as Ext.4 in course of trial.
14. As noted above, P.W.7 and P.W.8 are formal witnesses, who have proved their respective signatures on the inquest report which have been marked as Exts. 5 and 5/A respectively in course of trial.
15. Devendra Prasad Chaudhary (P.W.9), Sub.Inspector of Police, was posted in Sitamarhi Town Police Station on the relevant date of occurrence. He has stated in his deposition that while he was in police station, he received an outdoor slip from Sitamarhi Sadar Hospital on the basis of which Sanha No.915 was entered in the Station Diary at 1.15 p.m. on 28.8.1997. The said Sanha has been proved by him which has been marked as Ext.6 in course of trial. After station diary entry was made he proceeded to the hospital and recorded the oral statement of the injured, Baby Nashrin. He took signature of the witnesses Md. Jehangir (P.W.12) and Munir (not examined) on the said fardbeyan of the informant. He states that in presence of the witnesses thumb impression of Baby Nashrin was also taken on the fardbeyan. He, thereafter, put his signature on the fardbeyan. The said Patna High Court CR. APP (SJ) No.400 of 2007 9 fardbeyan has been proved by him in course of trial which has been marked as Ext.7. He states that on the basis of fardbeyan recorded by him, a formal first information report was drawn in the Sitamarhi Police Station at 2.30 p.m.
16. Indrajit Baitha (P.W.10), Sub.Inspector of Police, was posted at Mehsol outpost in Sitamarhi on 28.8.1997. He was entrusted with the investigation of the case by the officer-in-charge of the town police station. After being appointed as investigating officer of the case, he inspected the place of occurrence which was at the northern end of the courtyard of the house of the appellants. He found a handpump installed there. He also found a plant of Menhdi near the place of occurrence, the leaves of which had dried due to flame of fire. He seized one five liters plastic jar and one white partly burnt plastic gunny bag from the place of occurrence. The seizure list prepared in that regard has been proved in course of trial and marked as Ext.8. He states that Md. Chhote (P.W.5) and Md. Taufique (P.W.11) were witnesses to the seizure. He, thereafter, took the statement of witnesses.
17. On 29.8.1997 the investigating officer received information on telephone that the victim had succumbed to her injury and her dead body was lying in the Sitamarhi Sadar Hospital. He went to the hospital and prepared inquest report of the deceased. The inquest report has been proved by him which was marked as Ext.9. He, thereafter, sent the dead body for postmortem examination. He has further stated that he prepared a sketch Patna High Court CR. APP (SJ) No.400 of 2007 10 map of the place of occurrence which has been brought on record and marked as Ext.10. He has also proved the formal first information report which was drawn by Sri Kashinath Sharma, the then officer-in-charge-cum- Circle Officer, Sitamarhi which has been marked as Ext.11 in course of trial.
18. The defence examined four witnesses in order to establish innocence of the appellants. They are Shashi Shekhar Bhardwaj (D.W.1), Ran Naresh Ishwar (D.W.2), Mithlesh Kumar (D.W.3) and Suryadeo Ojha (P.W.4). All the witnesses are employees of Bihar State Road Transport Corporation where the appellant Md. Mustafa Rahmani was employed as bus driver. There evidence is on the point of alibi of Md. Mustafa Rahmani. The plea of alibi of appellant Md.Mustafa Rahmani was not investigated. The trial court has considered the documents submitted by the defence witnesses and has doubted their genuineness. I fully agree with the finding of the trial court in this regard.
19. The trial court after appreciation of evidence on record convicted the appellants under section 304B/34 of the Indian Penal Code. It is to be noted here that the trial court has also framed an alternative charge under section 302 read with section 34 of the Indian Penal Code against the appellants. Since the trial court found the appellants guilty under section 304B read with section 34 of the Indian Penal Code, no finding has been recorded with respect to the alternative charge under section 302 read with section 34 of the Indian Penal Code.
Patna High Court CR. APP (SJ) No.400 of 2007 11
20. Sri Kanhaiya Prasad Singh, learned senior counsel appearing for the appellants submits that the witnesses examined on behalf of the prosecution are not consistent. The trial court wrongly accepted the statement made by the victim which is the basis of the first information report as the oral dying declaration. He submits that since the oral dying declaration of the victim was recorded in Sadar Hospital, Sitamarhi, it was incumbent upon the prosecution to obtain certificate from the doctor before recording the fardbeyan that the injured was in a fit state of mind at the time of making declaration. It is also argued that the witnesses to the fardbeyan have not supported the case. One of the attesting witness to the fardbeyan, Md. Jehangir (P.W.12), has turned hostile, whereas, the other attesting witness to the fardbeyan, Munir Alam, has not been examined on behalf of the prosecution. He further submits that neither any attendant nor any staff of the hospital has certified/testified the fardbeyan. Advancing his argument learned senior counsel submits that the doctor (P.W.6) in cross-examination admits that the fardbeyan of the informant was not recorded in his presence. He further submits that in the fardbeyan the informant (victim) did not utter a word against her husband, Md. Alamgir. According to him, the witnesses examined on behalf of the prosecution are all interested witnesses. Though it is alleged that several persons of the locality had assembled at the time of occurrence but no independent person, apart from, P.W.2 a Thelawala, has been examined on behalf of the prosecution in course of trial. Patna High Court CR. APP (SJ) No.400 of 2007 12
21. On the other hand, learned counsel appearing on behalf of the State submits that the witnesses are consistent. Admittedly, the marriage had taken place within two years of the occurrence. This fact has not been disputed by the defence while cross examining the witnesses. He further submits that the death in question took place in other than natural circumstance in the matrimonial home of the victim. The witnesses examined on behalf of the prosecution have clearly stated that soon before her death, she was being subjected to cruelty at the hands of her husband and in-laws for non-fulfilment of demand of dowry. The doctor, who examined the injured in E.O.P.D. slip clearly noted that while she was being examined she was conscious. He, thus, submits that simply because she had about 90 per cent burn injury, it cannot be inferred that she was not in a fit state of mind to make her statement. He further submits that the doctor while conducting post mortem examination has clearly found smell of Kerosene oil present on her body and the investigating officer seized incriminating articles from the place of occurrence which also supports the prosecution version.
22. Having heard the parties, I find that the trial court has committed no error in appreciating the evidence on record. There is no dispute that the victim sustained burn injuries within two years of marriage in her matrimonial home. Her death took place in other than normal circumstance. The parents of the victim have clearly stated that soon before her death she was being subjected to cruelty by her husband and in-laws for Patna High Court CR. APP (SJ) No.400 of 2007 13 non-fulfilment of demand of dowry. The victim was promptly taken to hospital. The doctor examined her while she was conscious. The doctor finding her to be in critical condition referred her to S.K.M.C.H., Muzaffarpur for better and specialised treatment but while she was on way she died. Her postmortem examination was conducted on the very next day i.e. on 29.8.1997. The doctor, who conducted the postmortem examination, has found smell of Kerosene oil present on her body. The family members including the appellants were found absconding from their house after she sustained burn injury. The matter was reported to the police. A station diary entry was made. The investigating officer immediately rushed to the place of occurrence. He found a plastic jar of five liters and one burnt plastic gunny bag in the courtyard where the victim was set on fire. He also found that leaves of Menhdi plant had dried due to flame of fire. There is a presumption under section 113B of the Evidence Act against the accused in a case of section 304B of the Indian Penal Code. Of course, the presumption is rebutable. In the present case the defence has failed to rebut the presumption. It is true that the statement of the victim recorded in the hospital has not been certified by any medical officer or staff present in the hospital but the conviction of the appellants has not been recorded solely on the basis of fardbeyan/oral dying declaration of the deceased. There are other corroborative materials which have been discussed hereinabove on the basis of which the trial court has recorded the finding of guilt. I am in full Patna High Court CR. APP (SJ) No.400 of 2007 14 agreement with the findings recorded by the trial court which is based on correct appreciation of evidence on record.
23. In the result, both the appeals are dismissed.
(Ashwani Kumar Singh, J) Patna High Court, Patna The 26th June, 2012 Md.S./AFR