Madhya Pradesh High Court
Chandramani Prasad And Ors. vs The State Of M.P on 13 July, 2012
HIGH COURT OF JUDICATURE MADHYA PRADESH,
JABAPLUR
Single Bench: Hon'ble Shri Justice N.K.Gupta,J.
CRIMINAL APPEAL No.1101 OF 1997
Chandra Mani Prasad & others.
Vs.
State of Madhya Pradesh.
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Shri Satish Chaturvedi, Advocate for the appellants No.1
and 3.
Shri H.S.Dubey, Advocate for the appellant No.2.
Shri G.S.Thakur, Panel Lawyer for the respondent/State.
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JUDGMENT
(Delivered on the 13th day of July, 2012) This criminal appeal is preferred by the appellants being aggrieved by the judgment and order of sentence dated 26/5/1997 passed by the Sessions Judge, Rewa in ST No.84/1995, whereby the appellants were convicted for commission of offence punishable under Sections 306 and 498-A of IPC and sentenced for three years' rigorous imprisonment with fine of Rs.2,000/- and one year's rigorous imprisonment with fine of Rs.1,000/-. In default of payment of fine amount, an additional imprisonment for two months and one month respectively was directed.
2. Admitted facts of the case are that the deceased Urmila Devi was the wife of appellant Hiralal. Urmila Devi 2 Criminal Appeal No.1101/1997 died after seven years of her marriage. She died due to burn injuries. Krishna Avtar (PW-1) and Smt. Kamini (PW-5) were the parents of the deceased whereas Devendra Kumar (PW-2) was the brother of the deceased.
3. Prosecution case, in short, is that on 18.2.1995 the appellant Hiralal was informed that his wife Urmila Devi committed suicide in the house. When he came to the house, he found his wife to be dead. Gokaran Prasad, nephew of the appellant Hiralal intimated the Police Station Mangwan about the death of the deceased Urmila Devi and merg intimation Ex.P-3 was recorded at that Police Station. Panchayatnama-lash of the deceased was prepared and the body was referred for postmortem. Dr. Mahesh Prasad Dwivedi (PW-3) has stated before the Court that the deceased Urmila Devi died due to burn injuries. On 23.2.1995 Krishna Avtar (PW-1) had submitted a report Ex.P-1 to SHO Police Station Laur and Incharge Outpost Raghunathganj in which it was alleged that the deceased was killed by the appellants. It was also mentioned in the report that the appellant Chandramani Prasad was in habit to demand some money from the deceased. He was interested in her ornaments. Since the deceased Urmila Devi kept her nephew with her, and therefore the appellant Chandramani Prasad was of the view that she would shift her property to her nephew, and therefore she was killed. Thereafter investigation took place. The police examined 3 Criminal Appeal No.1101/1997 various witnesses and arrested the appellants. Thereafter a charge sheet was filed before the JMFC Mauganj after due investigation. JMFC Mauganj committed the case to the Sessions Court, Rewa.
4. The appellants-accused abjured their guilt. It is stated by them that a partition between Hiralal and Chandramani took place in the year 1988 and they were living separately, therefore there was no interference either from Chandramani or his wife Ramkali in day to day family affairs of the deceased or her husband. Chandramani was working in a colliery at Devlond. Since the appellant Ramkali was sick, and therefore she was taken to Bansagar Colony, Devlond and she was also admitted in the hospital for sometime. At the time of incident, appellant Chandramani was on duty and after hearing about the incident, he took leave from his office and went to the spot. It is also submitted that after seven years of her marriage, deceased Urmila Devi could not be blessed by any child, and therefore her treatment was going on with Dr. Geeta Banerjee (DW-1) and Dr. Chitra Dubey (DW-5). It is nowhere clear as to why the deceased committed suicide. In defence, Dr. Geeta Banerjee (DW-1), Ramsundar (DW-2), Dr. J.N. Pandey (DW-3), Govardhan (DW-4) and Dr. Chitra Dubey (DW-5) were examined.
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5. After considering the evidence adduced by the parties, the learned Sessions Judge, Rewa convicted and sentenced the appellants as mentioned above.
6. I have heard the learned counsel for the parties at length.
7. Learned counsel for the appellants has submitted that since the death of the deceased took place after seven years of her marriage, and therefore no presumption under Section 113-A of the Evidence Act was applicable. For commission of offence punishable under Section 306 of IPC, it is to be proved by the prosecution that harassment must be of that nature so that the deceased wife should be derived in such a manner so that she had no option except to commit suicide. Demand of dowry may be one of the ingredients for harassment, but only demanding fory dowry has no meaning. Under such circumstances, where the overt-acts of the appellants do not come within the purview of Section 107 of IPC, and therefore no offence under Section 306 of IPC is made out. Similarly, it is nowhere established that the appellants had harassed the deceased so that offence under Section 498-A of IPC may constitute. In the alternate, it is submitted that the appellants have faced this trial and appeal for 17 years approximately, and therefore a lenient view may be taken in awarding the sentence.
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8. On the other hand, learned counsel for the State has argued in support of the impugned judgment on the ground that conviction and sentence directed by the trial Court appears to be correct, hence no interference is warranted by this Court.
9. For consideration of the instant appeal, it is to be seen that whether the appellants harassed the deceased, who was wife of the appellant Hiralal and sister-in-law of the remaining appellants? Whether such harassments fall within the purview of Section 107 of IPC and offence under Section 306 of IPC is made out? Whether conviction under Sections 306 and 498-A of IPC can be maintained? And whether any reduction can be done in the sentence awarded by the trial Court?
10. It is apparent that the deceased died after seven years of her marriage, and therefore a case under Section 304-B of IPC could not be instituted. It is strange that a wife commits suicide after seven years of her marriage on the pretext that she was being harassed by her husband and his family members. If such event happens with the bride, then certainly she must have harassment or torture for long seven years in her married life. In the present case, the parents of the deceased could not establish such type of harassment to the deceased. Krishna Avtar (PW-1) has stated that the deceased was being harassed by the appellants with the pretext that either an employment may 6 Criminal Appeal No.1101/1997 be arranged for the appellant Hiralal or a sum of Rs.20,000/- may be given, whereas witnesses Devendra Kumar (PW-2), Smt. Kamini (PW-5) and Gulab Kali (PW-6) have stated that it was settled at the time of marriage that a sum of Rs.20,000/- be given to the appellant Hiralal and therefore sum of Rs.10,000/- was given in the marriage and the appellants were harassing the deceased for payment of remaining sum of Rs.10,000/-. The allegations made by Krishna Avtar, father of the deceased and other relatives of the deceased are contradictory. Witnesses Devendra Kumar, Smt. Kamini and Gulab Kali did not corroborate to the allegations made by Krishna Avtar, father of the deceased that there was a demand of dowry of Rs.20,000/- or that Hiralal may be given some employment. Under such circumstances, it would be clear that Krishna Avtar is telling a falsehood and allegations made by him cannot be accepted. It is also clear from the record that Krishna Avtar has submitted a report Ex.P-1 and no such fact is mentioned in the FIR. Under such circumstances, it would be clear that there was no demand from the side of the appellants that either arrangement of employment to appellant Hiralal may be done or a sum of Rs.20,000/- be given to Hiralal.
11. Similarly, if sum of Rs.20,000/- was settled at the time of marriage of the deceased and part of payment of Rs.10,000/- was made, then certainly it must be in the knowledge of witness Krishna Avtar, father of the deceased, 7 Criminal Appeal No.1101/1997 but Krishna Avtar did not confirm about the allegations made by Devendra Kumar, Smt. Kamini and Gulab Kali. Under such circumstances, the allegations made by these witnesses appear to be hypothetical and incorrect. Smt. Kamini (PW-5) and Gulab Kali (PW-6) have also stated that the appellants were not giving food to the deceased and heavy work was imposed upon her, but such allegations were not confirmed by either Krishna Avtar or Devendra Kumar. No such allegation was mentioned in the FIR Ex.P-9. Moreover, Krishna Avtar (PW-1), Devendra Kumar (PW-2), Smt. Kamini (PW-5) and Gulab Kali (PW-6) have accepted that Narendra, nephew of the deceased was residing with the deceased from time to time, whereas Vinod, nephew of the deceased was also visiting to her house and residing there from time to time. If the deceased was not in a position to get anything to eat and she was burdened with heavy work then, she could not keep her nephew Narendra with her. Under such circumstances, it is apparent that the allegations made by the witnesses relating to giving heavy work to the deceased or starving her by the appellants appear to be incorrect or baseless.
12. Krishna Avtar and Smt. Kamini have admitted that in their caste, there is a custom of exchange of the bride. If anyone wants to marry with a girl, then he has to provide his sister to any of the brothers of that girl as a wife. Krishna Avtar has admitted that marriage of the 8 Criminal Appeal No.1101/1997 deceased Urmila took place in such type of exchange. Krishna Avtar has also admitted that daughter of one Satyanarayan, brother of appellant Chandramani was married to the son of Rajendra and daughter of Rajendra was married to Santosh S/o Krishna Avtar. Similarly, it is admitted by the witness Devendra Kumar that the marriage of his sister Saroj took place with Vaidhnath whereas marriage of sister of Vaidhnath took place with one Maheshwari and marriage of sister of Maheshwari took place with the witness Devendra Kumar. In such circumstances, it is apparent that in these families, there was a custom of exchange of girl on the arrangement of the marriage, and therefore if any harassment is done on any bride, then certainly the daughter of that family will be in trouble, who was married with brother of that bride. In such a custom, no harassment could be caused to any of the girl. Krishna Avtar (PW-1) in his report Ex.P-1 has alleged that his daughter was killed by the appellants. There was no any allegation of dowry demand or harassment in that report. Therefore, it appears that allegations relating to dowry demand etc. were created in an after thought manner, and therefore allegations are contradictory between the statements of various witnesses. Under such circumstances, no dowry demand made by the appellants is proved by the prosecution.
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13. Similarly, it is apparent that appellant Chandramani was working at colliery of Devlond and he was residing there during the period of incident. Ramkali was also there. She was admitted in some hospital in the period 7.2.1995 to 10.2.1995. Dr. J.N.Pandey (DW-3) has proved about the treatment of Ramkali. Similarly, Govardhan Singh (DW-4) has proved by the documents Ex.D-9 etc. that after the incident Chandramani got permission to leave the headquarters etc. and therefore he went to the spot. Under such circumstances, it is apparent that Chandramani and his wife Ramkali were residing at Devlond at the time of incident. There was no opportunity to them to interfere in day to day family affairs of the deceased. There was no overt-acts of these two appellants shown just before the incident that they used to harass the deceased in such a manner so that she had no option except to commit suicide. Similarly, after considering the evidence of Krishna Avtar (PW-1), Devendra Kumar (PW-2), Smt. Kamini (PW-5), Gulab Kali (PW-6) and Vinod Kumar Pandey (PW-8), there is no acceptable allegation made by them against the appellant Hiralal so that it can be said that the deceased was being harassed by the appellant Hiralal.
14. Witnesses Krishna Avtar (PW-1), Devendra Kumar (PW-2), Smt. Kamini (PW-5), Gulab Kali (PW-6) and Vinod Kumar Pandey (PW-8) have stated that three days prior to the incident Vinod went to the house of the deceased to 10 Criminal Appeal No.1101/1997 bring her and the deceased informed the witness Vinod that they were not providing food to the deceased and the appellants were assaulting her. It was also told by the deceased that this is the last meeting of herself with the witness Vinod and if her father and brothers want to meet her, then they should come on the same very day otherwise meeting would not be possible. Such allegation was not made by these witnesses in their case diary statements, and therefore such allegation appears to be an after thought. However, it is presumed that such allegation was true, then looking to the gravity of allegation, it was alarming to the brothers and father of the deceased and they would have immediately rushed to the house of the deceased, but it is apparent that in those three days, they did not visit the house of the deceased. Under such circumstances, it would be clear that no such alarming message was given by the deceased. It is cooked message prepared by the witness Vinod.
15. After considering all the allegations made by the parents and relatives of the deceased, it is nowhere established beyond reasonable doubt that the deceased was being harassed by any of the appellants in any manner. For commission of offence punishable under Section 306 of IPC, it is necessary to prove that the deceased must have been harassed in such a manner so that she had no option but to commit suicide, otherwise no offence under Section 306 of 11 Criminal Appeal No.1101/1997 IPC may constitute. In the light of the decisions of the Hon'ble Apex Court in the matter of "Nachhattar Singh and others Vs. State of Punjab", [(2011)11 SCC 542] and in the case of "State of West Bangal Vs. Orilal Jaiswal & another", (AIR 1994 SC 1418), no offence under Section 306 of IPC is made out against the appellants, and therefore they could not be convicted for the offence punishable under Section 306 of IPC.
16. As discussed above, no specific instance of harassment was established by the witnesses. On the contrary, it is proved that the deceased had kept her nephew Narendra with her for sometime. Her marriage took place seven years prior to the incident and no any FIR was lodged against the appellants in those seven years. No any specific incident has been quoted by the witnesses relating to any specific harassment with specific time period and date. Omnibus allegations were made in an after thought manner. Under such circumstances, it cannot be said that the appellants harassed the deceased in any manner, therefore no offence under Section 498-A of IPC is made out against the appellants.
17. It is true that the deceased had committed suicide, but no reason is established by the prosecution that the appellants were responsible for her death. Under such circumstances, where it is nowhere established that as to what was the reason for her drastic act, hence the 12 Criminal Appeal No.1101/1997 appellants cannot be convicted for any offence for such sentimental step taken by the deceased.
18. On the basis of above discussion, it is clear that the prosecution failed to prove that any harassment was done by the appellants to the deceased and that harassment was of such nature so that the deceased was compelled to commit suicide, and therefore no such harassment is proved which may fall within the purview of Section 107 of IPC. When the appellants cannot be convicted for the offence under Section 306 or 498-A of IPC, then certainly their instant appeal deserves to be allowed.
19. Consequently, the appeal of the appellants is allowed. The conviction and sentence directed by the trial Court vide its judgment dated 26.5.1997 in ST No.84/1995 are hereby set aside. The appellants are acquitted from all the charges appended against them. They shall be entitled to get the fine amount back if they have deposited before the trial Court.
20. At present appellants are on bail, and therefore their presence is no more required, therefore it is directed that their bail bonds shall stand discharged.
21. A copy of this judgment be sent to the concerned trial Court with its record for information and compliance.
(N.K.Gupta) Judge 13/07/2012 13 Criminal Appeal No.1101/1997 Ansari