Bombay High Court
Abdul Rahim Jamluddin Ali vs The State Of Maharashtra on 28 February, 2019
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.121 OF 2016
Abdul Rahim Jamluddin Ali
Age : 20 years, Masjid Galli,
Mahatma Phule Nagar, .... Appellant
Kalwa, Thane (Original Accused)
Vs.
The State of Maharashtra
Through Kalwa Police Station,
District Thane .... Respondent
Mr. Subir Sarkar, appointed Advocate for the Appellant.
Mr. Y.M. Nakhwa APP for the State.
Coram : Smt. Sadhana S. Jadhav, J.
Date : 28th February 2019
JUDGMENT :
1 Heard.
2 The appellant herein is convicted for the offence
punishable under Section 304(II) of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years vide judgment and order dated 29th April 2015 passed by the District Judge-3 and Additional Sessions Judge, Thane. Hence, this appeal. ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:00 :::
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3 Such of the facts necessary for the decision of this appeal
are as follows :
The appellant/original accused and the deceased had been to Thane in search of work on 8th July 2013. The appellant/accused and the deceased shared a room on rental basis. The uncle of deceased was the resident of the same building. In fact the said room was shared by more than four boys almost of the same age. 2 to 3 boys were residing on the mezzanine floor of that room, whereas the appellant/accused and the deceased were residing in the lower portion.
4 It is the case of the prosecution that on 9 th July 2013, a quarrel had erupted between the accused and the deceased. The uncle of deceased Arshad had pacified both the boys. He had given them to understand that since they have come for work, they should not quarrel. Thereafter there was peace. The appellant/accused owed some money to the deceased in respect of some transaction, when they were working at Hyderabad. Both the boys were doing work of plaster of Paris.
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5 On 10th July 2013, the uncle of deceased PW-2, Aklak
Asgarali Khan received a phone call from the appellant/accused asking him to come and take away Arshad. PW-2 had suspected that the quarrel has again ensued between the boys and therefore rushed to the room. He saw his nephew lying down motionless. At that juncture, the accused had taken the cellphone of PW-2 to make a call to his father. Since they had seen that Arshad was lying motionless, they had taken him to Pramila hospital. From there, he was taken to Prakruti hospital, and then to Kalshekar hospital, Mumbra, where upon examination, Arshad was declared dead. It is a matter of record that Arshad had succumbed to the blunt and traumatical injuries while in transit. The dead-body of Arshad was sent for autopsy. The cause of death was haemorrhage and shock due to injury to vital organs with multiple fractures caused to hard and blunt impact with throttling.
6 Column no. 17 of the post-mortem notes would indicate that there were multiple abrasions. Most of the injuries were impact ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 ::: Dusane 4/13 206 apeal 121.2016.doc injuries. It appears that there were some abrasions on the neck portion, however, there was no fracture of hyoid bone. It appears that upon observing the abrasions on the neck, the Doctor was of the opinion that there was throttling. In fact the injuries would indicate that the 2nd, 3rd and 4th ribs were fractured.
7 Needless to say that the learned Sessions Judge in paragraph 31 of the judgment has dealt with this issue and rightly arrived at a conclusion that it cannot be a case of throttling. Since, the Doctor had opined that the injuries are sufficient in the ordinary course of nature to cause death, the accused was charged with an offence punishable under Section 302 of Indian Penal Code. At this stage, it would be necessary to take into consideration the conduct of the accused soon after the incident. The accused had accompanied the deceased and his uncle to the hospital and had continued to be in his company till he was arrested. Upon queries made by the uncle of the deceased, the appellant had disclosed that there was a quarrel between the deceased and himself, since he owes some money to the deceased. It is seen that in fact it was not just a quarrel, but it was a ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 ::: Dusane 5/13 206 apeal 121.2016.doc scuffle between the accused and the deceased.
8 The prosecution has examined PW-5, Nasir Sakil Khan, who happens to be the landlord of the said room. He has deposed before the Court that he was informed by PW-2 about the fight between the appellant/accused and the deceased. According to him, he had reached the spot immediately and had seen that the deceased vomited blood. He had also accompanied PW-2 to the hospital and he had made enquiry about the cause of death of Arshad and he had once again informed that it was due to money, which he had owed to the deceased. According to the prosecution, this is a case of direct evidence, since PW-7, Asbab Taiyyab Hussain Khan claims to be an eye witness to the incident, in which the accused had mounted himself on the chest of deceased and was assaulting and throttling him. He had intervened to resolve the issue just few minutes before the death of deceased. But he was not present in the room, when the deceased had fallen motionless or a quarrel had taken a serious turn otherwise he would have informed PW-2 about the same. ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 :::
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9 The defence of the accused is under Section 84 of the
Indian Penal Code. The accused has examined Dr. Anjali Anupam Deshpande, Medical Officer, Mental Hospital, Thane, who had examined the accused on 12th August 2013 i.e. two days after his arrest. She has deposed before the Court that on 12 th August 2013, the accused was brought to the Mental Hospital by a police constable. His behaviour was abnormal and violent. She was informed by the police constable that the patient had assaulted the inmates in the jail. The patient was not found to be co-operative and was violent and therefore no history was available except the fact that he was an accused in an offence under Section 302 of Indian Penal Code. He was admitted in the hospital and he continued to take treatment till December 13th. The Doctor has further deposed that the patient had no insight of his illness. He was not reacting to the medicines and therefore from 17 th August, he was given electro convulsive therapy i.e. shock treatment and that was continued till 14th September. His mental state had started improving only after 10 courses of electro convulsive therapy. From 7th October, he was ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 ::: Dusane 7/13 206 apeal 121.2016.doc conscious, co-operative, relevant with controlled behaviour and thoughts. On 27th November, he was declared to be fit for discharge and for facing trial and accordingly he was discharged on 17 th December.
10 It is pertinent to note that taking into consideration the opinion of defence witness no.1, where she has specifically stated that, upon examination, she had arrived at a conclusion that the patient was passing through a state of delusion and imagined himself as a big personality. He had persecutory ideas that people would kill him. He was mentally imbalanced. The patient was not knowing who he was or where he was and what he was doing. The Doctor therefore arrived at a conclusion that he is a case of paranoid schizophrenia, suffering from hallucination delusion, detachment, aloofness, aggression and violence and had become socially withdrawn. He had taken treatment for more than three months. 11 In the cross-examination, the Doctor has specifically stated that a person after committing crime like murder or heinous ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 ::: Dusane 8/13 206 apeal 121.2016.doc crime, may become a victim of acute psychosis and gradually he can become a patient of paranoid schizophrenia. It is further pertinent to note that when he was brought to the hospital, the Doctor was not informed that he was mentally ill. In fact his father had no knowledge that his son had such a mental problem as there were no traces of paranoid schizophrenia at the earliest. 12 It appears from the record that the accused-appellant hailed from a lower economic social strata. He had probably become economically independent at a very tender age and that initially he was working at Hyderabad and then had come to Thane. 13 Defence witness No. 2, Dr. Geeta Shrikant Joshi, who was a member of Visitor's Committee of Regional Mental Hospital, Thane. When she had visited the patient, she had found him to be irrelevant and therefore Committee felt it necessary to give him psychological treatment.
14 Defence witness no.3, Jamaluddin Ali is the father of accused/appellant. He has specifically stated before the Court that ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 ::: Dusane 9/13 206 apeal 121.2016.doc eight months prior to the occurrence, his son had left the house after quarrel and went to Hyderabad. He went there with his friends for earning his livelihood and thereafter had never returned home. It is stated that while at home, the accused-appellant sometimes used to sit silent without talking and responding for hours together. At times, he used to close the door and did not open it, so much that they were constrained to break open the door. However, the father had suspected that his son needed treatment. Exhibit 36 in the records and proceedings shows that the accused-appellant was in mental hospital from 5th August 2013.
15 Learned counsel appointed for the appellant has placed implicit reliance upon the judgment of the Hon'ble Surpeme Court in the case of Dahyabhai Chhaganbhai Thakkar Vs. State of Gujarat, reported in A.I.R. 1964, Supreme Court, page 1563, the Apex Court has held as follows :
"When a plea of legal insanity is set up, the Court has to consider whether at the time of commission of the offence the accused, by reason of unsoundness of mind, was incapable of knowing the nature of the act or that he was doing what was either wrong or contrary to law.::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 :::
Dusane 10/13 206 apeal 121.2016.doc The crucial point of time for ascertaining the state of mind of the accused is the time when the offence was committed. Whether the accused was in such a state of mind as to be entitled to the benefit of S.84 of the Penal Code can only be established from the circumstances which preceded, attended and followed the crime."
16 In fact, upon perusal of the evidence adduced by the prosecution, it would clearly indicate that soon after the incident, the accused-appellant showed signs of irrationality and incoherence. He had called upon the uncle of the deceased and had only asked him to take his nephew away and without conversing with him, had chosen to talk to his father. PW-2 does not state either in the course of investigation or at the time of trial as to what was the conversation between the accused and his father, whether he was normal at that time. The father has also not stated that he had received a call from his son on 10th August 2013 at about 10.30 am. In all probabilities, the said conversation or the act would throw light as to whether the accused-appellant was passing through a stage of delusion or violence or irrationality at the time of incident, which would show symptoms of paranoid schizophrenia.
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17 In the case of Shrikant Anandrao Bhosale Vs. State of
Maharashtra, reported in (2002) 7 Supreme Court Cases, page 748, the Apex Court held as follows:
"Paranoid schizophrenia is a mental disease. It can recur. When a person is under paranoid delusion, he is not fully aware of his activities and its consequences. The cause of schizophrenia is still not known but heredity plays a part. Paranoid schizophrenia, in the vast majority of cases, starts in the fourth decade and develops insidiously. Suspiciousness is the characteristic symptom of the early stage. Ideas of reference occur, which gradually develop into delusions of persecution. Auditory hallucinations follow, which in the beginning, start as sounds or noises in the ears, but afterwards change into abuses or insults. Delusions are at first indefinite, but gradually they become fixed and definite, to lead the patient to believe that he is persecuted by some unknown person or some superhuman agency. He believes that his food is being poisoned, some noxious gases are blown into his room and people are plotting against him to ruin him. Disturbances of general sensation give rise to hallucinations, which are attributed to the effects of hypnotism, electricity, wireless telegraphy or atomic agencies. The patient gets very irritated and excited owing to these painful and disagreeable hallucinations and delusions. Since so many people are against him and are interested in his ruin, he comes to believe that he must be a very important man. The nature of delusions thus may change from persecutory to the grandiose type. He entertains delusions of grandeur, power and wealth, and generally conducts himself in a haughty and overbearing manner. The patient usually retains his memory and orientation and does not show signs of insanity, until the conversation is directed to the particular type of delusion from which he is suffering. When delusions affect his ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 ::: Dusane 12/13 206 apeal 121.2016.doc behaviour, he is often a source of danger to himself and to others".
In fact the case of Shrikant Bhosale (supra) is a classic case of paranoid schizophrenia, where the Apex Court has also taken into consideration Modi's Medical Jurisprudence and Toxicology and had acquitted the accused.
18 Learned counsel appointed for the appellant submits that it is true that by the time the appeal is finally heard, the appellant had undergone the whole of the substantive sentence imposed upon him, however, in the eventuality that he is reformed, by passage of time, it would not be fair to expect him to live with the stigma of insanity. While in custody, the State machinery takes care that the convicts are reformed in such a manner that it is earlier for them to assimilate with the society. Section 84 of Indian Penal Code reads as follows:
84. Act of a person of unsound mind.--Nothing is an offence which is done by a person who, at the time of doing it, by reason of unsoundness of mind, is incapable of knowing the nature of the act, or that he is doing what is either wrong or contrary to law.::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 :::
Dusane 13/13 206 apeal 121.2016.doc In view of Section 84 of the Indian Penal Code, the accused deserves to be acquitted by extending benefit of doubt. It would be difficult to part with the judgment without appreciating the efforts taken by Mr. Subir Sarkar, the learned counsel appointed for the appellant. His professional fees are quantified as per rules. Hence, the following order :
ORDER 1 The appeal is allowed.
2 The judgment and order dated 29 th April 2015 passed by the District Judge-3 and Additional Sessions Judge, Thane is quashed and set aside.
2 Bail bonds of the appellant, if any, shall stand cancelled. 3 Fine amount if paid, be returned to the appellant, as per rule.
( Smt. Sadhana S. Jadhav, J) ::: Uploaded on - 16/03/2019 ::: Downloaded on - 22/03/2019 06:50:01 :::