Bombay High Court
The State Of Maharashtra vs Sonabai Bhima Gore And Ors on 25 February, 2021
Equivalent citations: AIRONLINE 2021 BOM 450
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav, N.R. Borkar
12-cri-apeal-138-04(judgment).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
Dinesh Dinesh S.
CRIMINAL APPELLATE JURISDICTION
Sherla
S. Date:
Sherla 2021.03.09
11:06:40
+0500 APPEAL NO. 138 OF 2004
The State of Maharashtra
Through Police of Hatkanagale
Police Station for the complainant
Sou. Lalita Dhula Gore ... Appellant
V/s.
Sou. Sonabai B. Gore and anr. ... Respondents
----------------
Ms P.P. Shinde, APP for the Appellant - State.
Mr.Shantanu Phanse, Appointed Advocate for the
Respondents.
----------------
CORAM : SMT. SADHANA S. JADHAV &
N.R. BORKAR, JJ.
DATE : FEBRUARY 25, 2021.
ORAL JUDGMENT (Per SMT. SADHANA S. JADHAV,J.)
1] The State of Maharashtra being aggrieved by the judgment and order dated 29.09.2003 passed by the learned Ad-hoc Additional Sessions Judge, Kolhapur in Sessions Case No. 59 of 2003, thereby acquitting both the accused for the ofence punishable under sections 302, 307,, 498--A, 50 of the Indian Penal Code (for short "IPC") and under sections 302, 30 , 498--A and 50 read with section 34 of the IPC has fled the present appeal.
Dinesh Sherla 1/9
12-cri-apeal-138-04(judgment).doc 2] It is the case of the prosecution that on 19.01.2003, Lalita, the wife of Dhula Gore, was admitted in the Civil Hospital at Sangli with history of burn injuries. The statement of injured Lalita was recorded by the Police Constable attached to Vishrambag Police Station, Sangli. The injured had disclosed that on 18-.01.2003 at about 10.00 p.m., while she was trying to lit the stove to heat the milk, she had pumped the stove as the stove was not functioning properly. In the course of pumping the stove, the kerosene had fallen on her Polyster Saree and she had sustained burn injuries. Upon hearing her cries, her husband Dhula Gore had extinguished the fames. He had applied ointment on her burn injuries and on the next date, i.e., 19.01.2003 she was admitted in the Civil Hospital at about 1.00 p.m. She has specifcally stated that she does not suspect any foul play at the hands of any of family members. The said dying declaration is at Exhibit-33. The endorsement of Doctor certifying the consciousness and orientation of the patient is marked at Exhibit-28-. Dinesh Sherla 2/9
12-cri-apeal-138-04(judgment).doc 3] It is the case of the prosecution that on 19.01.2003. at about 8-.30 p.m., PW-3 Ramchander Kolekar, who happens to be maternal uncle of Lalita was telephonically called by PW-5 Malan Sargar, the mother of Lalita and he was informed that Lalita had sustained burn injuries and is admitted in the hospital. PW-5 Malan had further requested PW-3 to visit the hospital and look after her daughter. PW-3 had visited the hospital and upon inquiry, Lalita had disclosed to him that her mother-in-law by suspecting her character, had humiliated her and thereafter had thrown kerosene from the lamp on her person, due to which she had sustained burn injuries. According to Lalita, her husband had extinguished the fames by pouring water on her person. PW-3 has further alleged that her father-in-law had threatened Lalita that in the eventuality, she implicated her mother-in-law, she would not be given any medical treatment and that she would have to die at home. PW-3 remained in the hospital till the death of Lalita. 4] It is pertinent to note that despite the fact that PW-3 had knowledge that Lalita had not sustained accidental burns, but was set on her fre by her mother-in-law, no steps were taken. Dinesh Sherla 3/9
12-cri-apeal-138-04(judgment).doc PW-3 has candidly admitted in the cross-examination that upon hearing the disclosure statement by Lalita, he was not annoyed only because Lalita was given medical treatment. 5] PW-5 Malan happens to be mother of the injured Lalita. Evidence of PW-3 and PW-5 is consistent with each other. According to PW-5, on 19.01.2003 her son-in-law had informed her that Lalita had sustained burn injuries. After receiving the said information, she along with her family members had visited the Civil Hospital, Sangli. The parents of Lalita were residing at Mumbai. She met her daughter on 19.01.2003. Lalita had made a similar disclosure to PW-5 implicating her mother-in-law. She had also disclosed to her mother that her father-in-in-law, i.e., respondent No.2 had threatened her to report to the police that she had sustained accidental burns due to explosion of stove and in the eventuality she implicated her mother-in-law, she would not be given any medical treatment. Neither PW-5 has set the law into motion nor reacted to the act of the respondents. Dinesh Sherla 4/9
12-cri-apeal-138-04(judgment).doc ] On 21.01.2003, the police of Hatkanangale Police Station recorded the statement of Lalita in the hospital after obtaining opinion of the PW-7, Dr. Sachin Wani, who had treated Lalita at time of recording of both the dying declarations. In the subsequent dying declaration, Lalita had disclosed that on 19.01.2003 at about .30 p.m., she had poured kerosene in one chimney and lit the chimney. Thereafter, the chimney was kept on the platform in the kitchen. In the light of chimney, she was pouring kerosene in another chimney when her minor daughter started crying. At that juncture, her mother-in-law was annoyed with her behaviour and threw the lit chimney on her person. Her polyester Saree caught fre and got engulfed into fames. Upon hearing her cries, her husband had extinguished the fames and taken her to the hospital. The reference is made to the previous dying declaration by saying that the earlier dying declaration was given as per the threat extended by her father-in-law, i.e., respondent No.2. On the basis of second dying declaration, Crime No. of 2003 was recorded at the Hatakanangale Police Station for the ofence punishable under sections 307,, 50 read with section 34 of the IPC. Dinesh Sherla 5/9
12-cri-apeal-138-04(judgment).doc Investigation was set into motion. Lalita was succumbed to her burn injuries on 24.01.2003 and therefore, section 307, of the IPC was replaced by section 302 of the IPC. 7,] After fling the charge-sheet, the prosecution has examined as many as ten witnesses to bring home the guilty of the accused. The case rests on the dying declarations, which are at Exhibit-33 and 35. It is a matter of record that this is a case of inconsistent dying declarations. The evidence of PW-3 and PW-5 would show that there was an oral dying declaration implicating the accused on 19.01.2003 itself, however, no steps were taken by PW-3 and PW-5 to set the law into motion.
8-] Learned APP appearing for the appellant - State has vehemently submitted that the frst statement of the injured Lalita was recorded while she was under a threat by respondent No.2, i.e., father-in-law. It is submitted that Lalita had apprehended that she may not be given medical treatment and therefore, she has not disclosed the truth. However, the second dying declaration speaks volume for Dinesh Sherla 6/9 12-cri-apeal-138-04(judgment).doc itself and the same clearly implicates the respondents. Therefore, the learned APP submits that the judgment of the Ad-hoc Additional Sessions Judge, Kolhapur is unjustifed and deserves to be set aside.
9] Per contra, the learned counsel (appointed) for the respondents, has demonstrated the lapses in the investigation and vehemently criticized the conduct of PW-3 and PW-5, who neither made any attempts to take action against the accused nor strongly reacted to the disclosure made by the injured. It is submitted that PW-7, has stated that Lalita was conscious and oriented at the time of recording of both the dying declarations. It is admitted that after recording the frst dying declaration, Lalita was administered sedatives. 10] Learned counsel has also pointed out the evidence of PW-9 Sardar Aapate, Police Head Constable. It is clearly seen from his evidence that on 21.01.2003, the relatives of the deceased had made an application/complaint to the police station and on the basis of the same, second dying declaration was recorded. In fact, the injured was admitted in Dinesh Sherla 7/9 12-cri-apeal-138-04(judgment).doc the hospital on 19.01.2003 at about 1.00 p.m.. The medical case papers would show that the injured was administered Fortwin 15 mg on the same date. The case papers show that the statement of injured was recorded at about 1.15 p.m., i.e., soon after admission of the injured. Her condition of poor prognosis was disclosed to the relatives. The treatment was continued on 21st and 22nd January 2003 and therefore, according to the learned counsel, the second dying declaration cannot be relied upon, as the injured may not be in a ft state of mind.
11] Learned counsel has placed reliance upon the judgment of the Apex Court in the case of Laxman vs. State of Maharashtra1 and submits that in order to inspire confdence of the court, the statement/dying declaration needs to be necessarily voluntary, truthful and trustworthy. It is submitted that once it is found by the court that the Dying Declaration is voluntary, truthful and trustworthy, no further corroboration would be necessary.
1 (2002) 6 SCC 719 Dinesh Sherla 8/9 12-cri-apeal-138-04(judgment).doc
12. In the case of Laxman Vs. State of Maharashtra (supra), the Apex Court has held as follows:
"Where it is proved by the testimony of the magistrate that the declarant was ft to make the statement even without examination by the doctor the declaration can be acted upon provided the court ultimately holds the same to be voluntary and truthful. A certifcation by the doctor is essentially a rule of caution and therefore the voluntary and truthful nature of the declaration can be established otherwise."
13. In view of discussion herein above and the law laid down by the Apex Court in the case of Laxman (supra), we fnd that the judgment of the Trial Court is justifed, it is in accordance with law and calls for no interference. Hence, the appeal deserves to be dismissed. Hence, the following order.
ORDER
(i) Criminal Appeal No.138- of 2004 stands dismissed and disposed of.
(ii) Mr. Shantanu Phanse, learned counsel (appointed) for the respondents, to espouse the cause of the respondents has put in his best eforts to assist this Court. Hence, he is entitled to the professional fees, in accordance with law.
(N.R. BORKAR, J.) (SMT. SADHANA S. JADHAV, J.) Dinesh Sherla 9/9