Bombay High Court
Chandar S/O Laxman Rakhunde vs The State Of Maharashtra on 23 December, 2011
Author: A.M. Thipsay
Bench: S. B. Deshmukh, A.M. Thipsay
apl356.11
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 356 OF 2011
1 Chandar s/o Laxman Rakhunde
Age 40 years, Occ. Labourer,
2 Shobha w/o Chandar Rakhunde
Age 40 years, Occ. Labourer,
Both R/o. Anildada Nagar,
Dhule Road, Chalisgaon,
District Jalgaon
ig ...Appellants
Versus
The State of Maharashtra
Through, P.S.I. Chalisgaon Police
Station, Chalisgaon, Dist. Jalgaon ...Respondent
.....
Mr. Joydeep Chatterji, counsel i/b Mr. P.B. Patil, advocate for the
appellants
Mr. V.D. Godbharle, APP for respondent-State
.....
CORAM : S. B. DESHMUKH AND
A.M. THIPSAY, JJ.
DATE OF RESERVING
THE JUDGMENT : 15.12.2011
DATE OF PRONOUNCING
THE JUDGMENT : 23.12.2011
JUDGMENT (PER A.M. THIPSAY, J.)
1 The appellants were the accused Nos. 1 and 2 in Sessions ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -2- Case No. 125 of 2007, in the Court of Sessions at Jalgaon. The allegation against them was that they had committed offences punishable under section 498-A of I.P.C. and section 302 of I.P.C. r.w.
Section 34 of I.P.C. The learned Additional Sessions Judge, after holding a trial, found them guilty of an offence punishable under Section 302 of I.P.C. r.w. Section 34 of the I.P.C. and sentenced both of them to suffer imprisonment for life and to pay a fine of Rs.1000/- in default to suffer R.I. for two months. The appellants were, however, acquitted of the offence punishable under Section 498-A of I.P.C. r.w.
Section 34 thereof.
2. The appellants, being aggrieved by their conviction, with respect of the offence punishable under Section 302 of I.P.C. r.w. Section 34 of I.P.C., have approached this Court by filing the present appeal.
3. The prosecution case before the trial court, was, in brief, as follows:-
a. Ujwala, the daughter of Tolabai (P.W.3), married Deepak, the son of the appellants, some time in the year 2006. After her marriage, Ujwala had been residing with her husband Deepak and the appellants, in the matrimonial house at Chalisgaon.
That, the appellants used to insist that Ujwala should bring Rs.::: Downloaded on - 09/06/2013 18:02:21 :::
apl356.11 -3- 10,000/- from her parents for purchase Auto Rickshaw for Deepak. As this demand of money was not being met, Ujwala was being treated with cruelty by the appellants.
b) That, on 6.3.2007, the naming ceremony of the son of Ujwala's maternal uncle was to take place at Nashik. Ujwala's mother Tolabai, therefore, had gone to Chalisgaon to take Ujwala to Nashik to attend the said ceremony. However, the appellants refused to send Ujwala to Nashik and therefore, Tolabai alone returned back to Nashik. One Jijabai Bodke (P.W.
9), a relative of Tolabai, however, stayed in the house of the appellants at Chalisgaon.
c) That, on 7.3.2007, at about 10.00 a.m., one Suresh Fasge of Devlali, came to the house of Tolabai (P.W.3) and informed her that he had received a telephonic message from Chalisgaon that Ujwala had suffered burn injuries in her matrimonial house and that she was admitted in the Civil Hospital, Dhule. Tolabai, her son-Sonu (P.W.4) and other relatives rushed to Dhule and met Ujwala, who was undergoing treatment in the burn ward of the said Hospital. Tolabai asked Ujwala as to how she had sustained the burn injuries, when Ujwala told her that as the appellants had refused to send her with Tolabai for going to ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -4- Nashik, she was weeping. It was at about 5.30 a.m. That, her husband Deepak and the appellants came towards her and asked her as to why she was not bringing money from her parents and why she was weeping. The appellants and Deepak abused and assaulted Ujwala. The appellant No.2 Shobha brought kerosene bottle from inside the house and poured the same on the person of Ujwala. At that time, Deepak had held Ujwala. The appellant No.1 lighted a matchstick and threw the same on the person of Ujwala and that is how Ujwala caught fire and sustained the burn injuries.
d) On the next date, Tolabai lodged a report with the Chalisgaon police station, which was recorded by API, Suresh Jadhav (P.W.8), It was treated as the First Information Report and on that basis, a case in respect of an offence punishable under Sections 307, 498-A, 323, 504, 506 r.w. Section 34 of I.P.C. was registered against the appellants and the said Deepak. Investigation was carried out by API Suresh Jadhav (P.W.8) who went to the spot and prepared spot panchnama.
Burnt saree, brassiere, blouse, kerosene bottle and one match box, that were found on the spot, were seized under the panchnama (Exh.41).
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e) The statements of several persons were recorded in the course of investigation. All the three accused i.e. The present appellants and the said Deepak were arrested on 10.3.2007.
f) Ujwala succumbed to the burn injuries on 14.3.2007.
Thereafter, the accusation of an offence punishable under Section 302 of I.P.C. also came to be levelled against the accused persons.
g) Post mortem examination was conducted on the dead body of Ujwala. The seized articles were sent to Chemical Analyzer alongwith a Lady police Constable Smt. Bhavsar (P.W.
7) on 19.3.2007. Memorandum of post mortem examination (Exh.42) was collected in the course of investigation.
4. On completion of investigation, a charge sheet was filed, pursuant to which the appellants were tried. As aforesaid, the trial resulted in their conviction.
5. It appears that, as the son of the appellants, Deepak (husband of Ujwala) was a juvenile, his trial was separated. The appellants were, thus, the only accused in the said Sessions Case.
::: Downloaded on - 09/06/2013 18:02:21 :::apl356.11 -6- 6 The prosecution examined totally nine witnesses during the trial.
Veersing Gavit (P.W.2), Executive Magistrate, is the one, who had recorded a statement of Ujwala, which was tendered in evidence as a dying declaration (Exh.17), made by Ujwala. P.W.1 Dr. Prashant Deore, who was attached to the Civil Hospital, Dhule, at the material time, is the one, who had examined Ujwala and given his opinion about her health condition to Gavit (P.W.2), before Gavit recorded her statement. The 3rd witness, it may be recalled, is the first informant Tolabai and the 4th witness is Sonu,-brother of Ujwala. The 5th witness, Somnath Gaikwad, is a panch in respect of the spot panchnama (Exh.30) but he did not support the prosecution and was declared as hostile. The 6th witness, Santosh Jadhav, is also a panch witness in respect of another panchnama (Exh.32), but he also did not support the prosecution case and was declared hostile. The 7th witness, Smt. Sharda Bhavsar, it may be recalled, is the lady police constable, who had taken the seized articles to the Chemical Analyzer's office at Nashik on 20.3.2007. The 8th witness, Suresh Jadhav, is the investigation Officer and the 9th witness, Jijabai Bodke, a relative of Tolabai, is supposed to be an eye witness to the incident of setting Ujwala on fire. Jijabai, however, did not support the prosecution case and was declared as hostile.
7. We have heard Mr. Joydeep Chatterji, the learned counsel for ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -7- the appellants and Mr. Godbharle, the learned APP for the respondent-State. With the assistance of the learned counsel, we have gone through the entire evidence, the impugned judgment and other relevant record.
8. That, Ujwala had caught fire, sustained burn injuries and that she succumbed to the burn injuries is not in dispute at all. The notes of the post mortem examination (Exh.42) show that Ujwala had sustained 90%, superficial to deep, burn injuries and that the probable cause of her death was opined as 'septicemia following thermal burns'.
Thus, that Ujwala died an unnatural death due to the burn injuries, is satisfactorily established. The only question is whether the appellants (and the said Deepak) had set her on fire, as per the case of the prosecution.
9. The case against the appellants is based only on the dying declarations, said to have been made by Ujwala. Ujwala is said to have made a dying declaration to Tolabai and Sonu, which was not recorded by them. In their evidence, however, they stated as to what Ujwala stated to them. It may be recalled, that another dying declaration made by Ujwala to Veersing Gavit (P.W.2), was reduced to writing (Exh.17) by him.
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10. The main contention advanced by Mr. Chatterji, the learned counsel for the appellants, is that, apart from the dying declaration of Ujwala recorded by Gavit, two more dying declarations of Ujwala were recorded-one by the Executive Magistrate Shri Thakur and the other by a police Officer from Dhule police station. He submitted that, the dying declaration of Ujwala recorded by the Executive Magistrate Shri Thakur, was produced before the court, marked, and exhibited (Exh.
20). He pointed out that the dying declaration recorded by a police Officer from Dhule police station, was also produced before the Court and marked as Article "A". He submitted that in these two dying declarations, Ujwala had given a version of she having caught fire accidentally. He submitted that, the trial court only considered the dying declarations said to have been made by Ujwala to Tolabai and Sonu and the dying declaration (Exh.17) recorded by the Executive Magistrate, Gavit, which implicated the appellants and the said Deepak. According to him, when there were conflicting dying declarations, the trial court could not have placed reliance on the dying declaration (Exh.17) recorded by Mr. Gavit and the oral dying declaration made to Tolabai and Sonu.
11. As against this, Mr. Godbharle, the learned APP for the respondent-State, submitted that the dying declarations at Exh.20 and Article 1, were not proved to have been made by Ujwala. He ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -9- submitted that neither Thakur was examined as a witness nor the police officer, who recorded the declaration marked Article "A". He submitted that, therefore, the trial court had not taken those declarations into consideration and that, the view of the trial court in that regard was proper and legal.
12 Apart from the contention that the fact of Ujwala having made dying declaration to the Executive Magistrate Thakur and to the police from Dhule, should have been taken into consideration, it is also contended by the learned counsel for the appellants that even the dying declaration (Exh.17) made to Gavit and the oral dying declaration made by Ujwala to Tolabai and Sonu, are not consistent.
According to him, the version in these dying declarations was not uniform and that, even if only these dying declarations were to be taken into consideration, it would be difficult to base a conviction thereon, in the absence of any other evidence against the appellants.
13. For the time being, we may keep aside the dying declaration recorded by the Executive Magistrate Shri Thakur and the dying declaration recorded by the police from Dhule police station, as the question whether they can be looked into for ascertaining what was the version of Ujwala, as reflected therein, or for any other purpose, is of some importance, needing discussion on principles of criminal ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -10- jurisprudence and related legal aspects. We may, therefore, first examine the dying declaration recorded by Mr. Gavit (Exh.17) and the oral dying declaration made by Ujwala to Tolabai and Sonu.
14. In the dying declaration made to Gavit (P.W.2), Ujwala has not implicated her husband Deepak, at all. Undoubtedly, Ujwala did implicate the appellants by giving specific roles to them viz. the role of bringing kerosene bottle and pouring the kerosene therein on the person of Ujwala to the appellant No.2-Shobha, and the role of lighting the matchstick and setting her on fire to the appellant No.1-Chandar.
Ujwala also stated that her grand-mother, Jijabai extinguished the fire.
She specifically stated, that her complaint was against her mother-in-
law - Shobha-the appellant No.2 and her father-in-law - Chander-
appellant No.1.
15. As regards the dying declaration made to Tolabai, Tolabai stated that, she, her sister and her son, went to the Civil Hospital on learning about the incident from Suresh Fasge and that on going there, she asked Ujwala as to how she had suffered the burn injuries.
According to her, Ujwala told her that her (Ujwala's) mother-in-law had poured kerosene on her (Ujwala's) person and her (Ujwala's) father-in-
law, had set her on fire. Ujwala also told Tolabai that she was set on fire by her in laws, because Ujwala's parents had failed to pay them ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -11- cash amount as per the demand of the appellants. Now, in this dying declaration also, Ujwala did not implicate her husband Deepak.
16. The version of Ujwala's brother-Sonu (P.W.4) regarding the Ujwala's dying declaration is different. It appears from the evidence of Sonu that Ujwala made a oral dying declaration to Tolabai, when Tolabai and this witness were altogether. Thus, the dying declaration of Ujwala, which is spoken about by Tolabai and Sonu appears to be one and the same. However, the version of Tolabai and Sonu, as to what Ujwala stated, is not the same. According to Sonu, Ujwala implicated her husband also, and that she told that her husband Deepak-had caught hold of her when her mother-in-law (appellant No.
2) had poured kerosene on her person and her father-in-law (appellant No.1) had set her on fire. Sonu attributed to Ujwala, statements containing details which Tolabai never mentioned in her evidence.
According to Sonu, Ujwala also stated that she was threatened by her in laws that she should not disclose the incident to police, otherwise, the in-laws would kill Sonu and Tolabai; and that Ujwala was also threatened by her in-laws that she would not be given medical treatment by them in case she disclosed the incident to the police.
Now, this statement of Ujwala :- viz-about the threats given by in-laws is not found in the evidence of Tolabai. If Tolabai and Sonu are both speaking about the same dying declaration, which appears to be the ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -12- case, the omission of Tolabai to state about these details is significant and needs to be taken into consideration while appreciating the evidence of Sonu. If, on the other hand, it is assumed that Tolabai and Sonu are speaking about two different dying declarations, then it would mean that there were variations in the statements made by Ujwala and that there were gradual improvements in her statement.
17. Since the evaluation of a dying declaration would depend on how reliable the witnesses, who say that such a declaration was made to them, appear to be, a deeper scrutiny of the evidence of Executive Magistrate Gavit (P.W.2) and the evidence of Tolabai (P.W.3) and Sonu (P.W.4) becomes unavoidable.
18. Tolabai (P.W.3), in her evidence, has stated about the demand by the appellants to Ujwala for an amount of Rs.10,000/-, to be brought from the parents of Ujwala for enabling Deepak to purchase a Rickshaw. She has mentioned that she had gone to Ujwala's house at Chalisgaon and that the appellants refused to send her with Tolabai to Nashik. Tolabai states that, at that time, the appellants threatened her (and also Jijabai, P.W.9) that they would set Ujwala on fire, if the money was not paid to them by Tolabai and her husband. She also speaks of Ujwala having told her that she (Ujwala) was set on fire by her in laws, as Ujwala's parents (i.e. Tolabai and her husband) had ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -13- failed to pay cash amount to the appellants as per their demand.
However, Tolabai did not lodge any report with the police immediately but waited till the next date. In the cross examination, it was revealed that the marriage between Ujwala and Deepak was settled by Tolabai's maternal uncle Chinga, acting as a middleman. Tolabai however, said that she did not disclose to Chinga, at any time, that Ujwala was being subjected to cruelty by her in-laws. It is also revealed that Tolabai stayed in the house of the accused persons throughout the day of 5.3.2007 and also in the night. It is also revealed that the said Chinga was also present at Chalisgaon on 5.3.2007.
19. The conduct of Tolabai in not reporting the matter to the police immediately on learning about the incident from Ujwala and her non mentioning to Chinga about the harassment caused to Ujwala by the in laws, is not natural. It is difficult to believe that the appellants would threaten Tolabai on 5.3.2007 that if the money would not be paid to them, they would set Ujwala on fire and it is still more difficult to believe that Tolabai still would not do anything about it and even would not report this to Chinga - if not to the police. It is difficult to believe, that in spite of such threats, Tolabai would calmly go back to Nashik, leaving Ujwala in the danger of being killed.
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20. Tolabai admitted in the cross examination that the dying declaration recorded by Gavit was at her instance and also admitted that she was aware that the statements of Ujwala were recorded by the Executive Magistrate and by the police before that. However, inspite of this, she denied that she was aware that Ujwala had made a statement that she had caught fire accidentally. It is difficult to believe this denial as true. When she was aware that two statements of Ujwala were recorded,--one by the police and one by an Executive Magistrate--and when she insisted on recording another statement of Ujwala, as admitted by her, it is obvious that she did so, because she was not satisfied with the earlier statements of Ujwala, as were recorded. It is a matter of common sense that without knowing the contents of those statements, she could not have insisted on getting another statement of Ujwala recorded.
21. After carefully considering the evidence of Tolabai, it does not appear that she can be trusted as a wholly reliable witness, so that her evidence could be accepted without feeling the necessity of any independent corroboration.
22. Coming to the evidence of Sonu (P.W.4), it may be recalled that he has said about Ujwala having made certain statements, which Tolabai had not said, as having been made by Ujwala. According to ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -15- him, Ujwala also told him and others that she was threatened by her in-laws that she should not disclose the incident to the police, as, otherwise they (in-laws) would kill her brother and Tolabai.
Interestingly, in his statement recorded by the police, this part is missing. It is further interesting to note that the Investigating Officer, Suresh Jadhav (P.W.8), claimed that Sonu had stated him so, though it did not appear in the record of Sonu's statement, made by him in the course of investigation. It is not possible to accept that Sonu had indeed told so to P.I. Jadhav. Had it been told, Jadhav would not have failed to record the same. It is because this statement viz. that Ujwala was threatened by the accused persons that she should not disclose the real incident as otherwise her parents would be killed, was very significant and provided a reason for earlier giving a history of accidental fire. That, this aspect is crucial, is known to Sonu, is clear from the fact that he said so in his evidence. The Investigating Officer's claim that Sonu had said so, though it does not find place in the record of Sonu's statement made by the Investigating Officer, is nothing but a feeble attempt to overcome the effect of this omission on the reliability of this part of Sonu's evidence and exposes the Investigating officer and indicates that he is determined to support the prosecution version, as put forth, at any cost. The Investigating Officer has gone to the extent of exposing himself to a possible criticism of having failed to record a vital aspect, in the statement of a crucial ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -16- witness. Be that as it may, the 'memory' of the Investigating Officer cannot be trusted in the absence of a contemporaneous record corroborating his claim. If the investigating officer did not record this in the statement of Sonu, though Sonu had stated so, the reason could be that it was thought to be insignificant by him; and if at that time he did not think it significant, there was no special reason for him to remember while giving evidence, that Sonu had stated so to him.
Considering this, it is difficult to rely on this part of Sonu's evidence.
23. Dying declaration is a statement of a person, who is dead and therefore, cannot be examined as a witness. The truth of the statement can be vouched only by that person i.e. the declarant and not by the witness to whom it was made. The witnesses can only say that such a statement was made by the dying person. Therefore, to hold a dying declaration as reliable, the Court must be satisfied regarding two aspects, viz, that witnesses, who say that the deceased made a particular statement are reliable and trustworthy, and further, the version of the deceased, as reflected in the said statement i.e. dying declaration, is also reliable and trustworthy. In case of oral dying declaration, of which no record has been made by the concerned witness, it would be still more difficult to place implicit reliance on the dying declaration, because the accuracy of the statement, made by the deceased, may be affected in the re-production of it, by the witnesses.
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24. In this case, Tolabai and Sonu are the near ones of Ujwala and obviously they had overcome by a feeling of shock and grief because of unnatural death of Ujwala. It would be a natural reaction on their part to try to put forth some explanation as to how the things had happened. If all these factors are taken into consideration and their evidence is analyzed on an objective basis, it would be difficult to believe that what they have said, must be true. There is therefore, a need to see whether their evidence is corroborated by some other independent evidence.
25. Coming to the dying declaration recorded by Gavit (Exh.17), it has been noticed, that it materially differs from the oral dying declaration said to have been made by Ujwala to Tolabai and Sonu. In this dying declaration, Ujawala did not mention anything about the demand of money by appellants, which was supposed to be the cause for setting her on fire, as per the version projected by Tolabai. Apart from the fact that it materially differs from the dying declaration made by Ujwala to Tolabai and Sonu, there are also some other infirmities in the evidence regarding that. Admittedly, this dying declaration came to be recorded in peculiar circumstances : viz-after two dying declaration-one by Thakur and the other by policeman from Dhule Police Station-had been recorded and after Tolabai had demanded, ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -18- being dissatisfied with those dying declarations, that another may be recorded. This was disclosed to Gavit, and it was quite obvious to him as to what type of dying declaration would satisfy Tolabai and the investigating agency. Though this by itself, would not mean that Gavit recorded a dying declaration falsely, this aspect needs to be taken into consideration while appreciating evidence in respect of the dying declaration recorded by him.
26. In his cross examination, Gavit claimed that he had put a question to Ujwala, whether her dying declaration had been recorded prior to the statement, which Gavit was going to record. He also said that Ujwala disclosed about recording of one dying declaration prior to it. He however, had to admit that he had not mentioned about this; viz.
about the first dying declaration, in the dying declaration (Exh.17) recorded by him. He also had to admit that the questions and answers about the previous dying declaration are not recorded in the dying declaration (Exh.17) recorded by him. Gavit, who was expected to record the dying declaration truthfully and accurately, has not thought it fit to clarify why he did not record it verbatim. Moreover, it does not stand to reason that Gavit would ask Ujwala about a previous dying declaration, which would indicate his awareness of the importance of that aspect, but would still fail to record the same and the answer thereto, though he was supposed to record the statement accurately.
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27. There is also doubt about the mental and physical condition of Ujwala, when this dying declaration came to be recorded. According to Deore (PW-1), sedatives are given to patients, though only after their statements are recorded; and though he denied that any sedatives had been given to Ujwala, such a possibility is apparent, in view of the fact that not one, but two statements of Ujwala had already been recorded. There was no reason for the doctors attending to Ujwala to know at that time, that yet another statement of Ujwala was to be recorded, so as to abstain from administering sedatives to Ujwala.
28. In our opinion, the evidence in respect of the dying declarations made to Tolabai and Sonu by Ujwala and the dying declaration made by her to Gavit is not of such a quality that it can be acted upon without any corroboration or that the appellants can be convicted only on the basis of the dying declarations in question. These dying declarations came to be made under circumstances which are suspicious.
However, that is not crucial aspect of this case. It is not in dispute that two more dying declarations were made by Ujwala and both of them were reduced to writing - one by the Executive Magistrate Shri Thakur (Exh.20) and the other police from Dhule police station (Article A). The prosecution did not think it necessary to examine the concerned ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -20- witnesses and prove these dying declarations as the version of Ujwala.
It appears that the version in those dying declarations was quite different and Ujwala had said therein that she had caught fire accidentally.
29. Mr. Chatterji, the learned counsel for the appellants, submitted that the prosecution was not entitled to keep back these dying declarations, as they were also relevant in determining the guilt or innocence of the appellants. He submitted that it was not proper on the part of the trial court to have ignored these two dying declarations, and that alongwith the dying declarations made to Gavit, Tolabai and Sonu, these two dying declarations also ought to have been taken into consideration.
30. We have carefully considered the matter. Indeed, what was stated by Ujwala to Thakur, could be proved only by Thakur or by someone, who had heard Ujwala making the said statement.
Similarly, what was stated by Ujwala to the concerned police man from Dhule police station, could be said only by concerned policeman or any other person, who had heard the same. Thus, from this point of view, it is true that the version of Ujwala, as reflected in those dying declarations could not be said to have been proved inasmuch as, it was not proved that Ujwala had indeed said so.
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31. What however, cannot be overlooked is that, that two statements of Ujwala were recorded prior to her making a declaration before Tolabai and Sonu and before her statement was recorded by Gavit (P.W.2), had been satisfactorily proved. Dr. Deore (P.W.1), admitted that Ujwala's statement was recorded by a Magistrate, prior to the recording of her statement by Gavit. Deore also admitted that even the police had recorded Ujwala's statement before that. He also said that, said two statements were recorded in presence of concerned Medical Officer. In fact, that the casualty Medial Officer, who had given treatment to Ujwala, was present at the time of recording of said two previous dying declarations (Article A and Exh.20), had been given by him as a reason for his not remaining present at that time.
32. Even Gavit has admitted that Ujwala's dying declaration had been recorded before he recorded her statement (Exh.17). In fact, he claimed that Ujwala herself stated so. He also admitted that police had told him that it was due to the complaint of Ujwala's mother that Gavit had to record her dying declaration, though previously one had been recorded. The dying declaration recorded by Thakur was brought on record through this witness, who identified the signature of Thakur, whereupon the said dying declaration came to be marked as Exh. 20.
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33. Even Tolabai had admitted that the statements of Ujwala had been recorded by police and the Executive Magistrate before she told about the incident to Tolabai and Sonu; and that she (Tolabai) was aware of that. She also admitted that still she insisted on recording another statement of Ujwala.
34. The evidence of Sonu indicates that he was also aware of the fact that statement of Ujwala had been previously recorded.
35. Even the Investigating Officer clearly admitted that Ujwala's statement (Exh.20) was recorded by a Special Executive Magistrate from Dhule and that he had seen from the investigating papers that her statement (Article A) was also recorded by Dhule police.
36. Thus, that Dhule police had recorded Ujwala's statement and the Executive Magistrate, Thakur, had also recorded her statement and that too in the presence of Medical Officer, is not in dispute at all.
Rather, it is an admitted position. That, the Investigating Officer was aware of these statements and they were included in the investigating papers is also an admitted position.
37. A reference may also be made to the documents at Exh.15 and ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -23- 16 and also the document at Exh.19. These documents are the own documents of the prosecution and were received in evidence without any objection or protest. The genuineness of these documents is not in dispute. The documents at Exh.15, is a carbon copy of Exh.16, purporting, to be a communication to the Executive Magistrate by the Officer in charge of Dhule city police station, conveying the information that 'though the dying declaration of Ujwala had been recorded, since the mother of the patient had insisted on recording the dying declaration, dying declaration may be recorded afresh'.
38. In these circumstances, the question, as to whether the contents of the dying declarations at Exh.20 and Article A, or any of them, could be read in evidence recedes in the background, and what assumes significance is that, admittedly two other dying declarations were made by Ujwala before her dying declaration (Exh.17) was recorded by Gavit and before Ujwala had made an oral dying declaration to Tolabai and Sonu. It is also clear, that Tolabai was not satisfied with those dying declarations. It is also clear, that no offence was registered on the basis of such previous dying declarations. It is also clear, that Investigating Officer had seen those dying declarations, which were included in the investigation papers. Not only that, the investigating officer has admitted that statement of Ujwala recorded by Dhule police (Article A) indicated that Ujwala stated that she had ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -24- suffered burn injuries while heating water on hearth. Thus, the Investigating Officer was, admittedly, aware that Ujwala had earlier given a different version of the incident, not only to the police, but also to the Special Executive Magistrate. The Investigating Officer, for some reason, decided to discard those statements of Ujwala, and accept only the statements, said to have been made to Gavit and to Tolabai and Sonu. No reasons were indicated for discarding the previous two dying declarations.
ig The Investigating Officer did not record the statement of concerned policeman from Dhule police station or the statement of Executive Magistrate Shri Thakur, before discarding the statements made by Ujwala to them. Though Ujwala was alive till 14.3.2007, the investigating Officer did not, admittedly, make any attempt to record her statement for getting the inconsistency in her different statements clarified.
39. In our opinion, in the first place, the prosecution was not entitled to hold back the dying declarations of Ujwala, recorded by Dhule police and by the Executive Magistrate, Thakur and in the second place, to claim that 'their contents were not duly proved', when the defence managed to bring these documents on record. These documents which were supposed to be the records of what Ujwala had stated to the policeman and the Executive Magistrate, were not the creation of the accused persons. These documents were the ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -25- documents of the investigating agency and it cannot lie in the mouth of the investigating agency and/or the prosecuting agency, that the 'contents thereof were not proved'. The accused had never disputed the correctness of the contents thereof, needing proof.
40. In Bhairath Bhaurao Kanade Vs. The State of Maharashtra (Criminal Appeal No. 695 of 1982, decided on 22.07.1996), a similar question arose for the consideration before a Division bench of this Court. In that case, there was a plurality of dying declarations and one of the dying declarations, contained in the medical case papers, was conflicting with the dying declaration recorded by the Magistrate. When the appellant in that case wanted to take benefit of the dying declaration recorded in the medical case papers to claim that the version in other dying declarations recorded by the Magistrate may not be believed, it was contended that dying declaration contained in the medical case papers was not satisfactorily proved, inasmuch as, it was made to one Dr. Patil, who was not examined as a witness. This court held that under the circumstances, it was incumbent on the part of the prosecution to have examined Dr. Patil and have questioned him as to whether he had made entries on the basis of the information given by the patient, or on the information given by the appellant, or whether there was any other error in that entry.
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41. The principle laid down in Bhairath Kanade's case (supra) was relied upon by another Division bench of this Court (of which one of us-A.M. Thipsay, J-was a member) in criminal appeal no. 277 of 2011 decided on 14.11.2011. It was observed that the prosecution cannot prevent the court from considering that as per the prosecution case itself, the earliest information about the incident, as was received by the Investigating Agency from the victim, was different from what was subsequently received from the victim.
42. The only effect of not having proved the version of Ujwala, as reflected in Exh.20 or Article A, would be that it would not be possible to claim that such a statement was, in fact, made by Ujwala. It is true that the information contained in Exh.20 or Article A, could be incorrect, or might not have been given by Ujwala at all; but one cannot lose sight of the fact that it was necessary to examine this aspect in the course of investigation. When material, which was in conflict with the version in Exh.17 and the version of Tolabai and Sonu was available with the investigating agency, the Investigating Officer was expected to go deeper and ascertain which, if any, of the conflicting versions was true.
43. In the prosecution of offenders, the investigating agency and the prosecution is expected to act fairly. It is not expected of the ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -27- Investigating Officer only to believe the material, which would be against the accused; and to ignore the material, which would be favourable to the accused, even though during investigation he comes across such conflicting material. In such a situation, he has to form an opinion as to the truth of the matter, before arriving at a conclusion.
44. In Samadhan Dhudaka Koli Vs. State of Maharashtra (2009 All MR (Cri.) 229 (.S.C.), the Supreme Court of India had an occasion to consider the effect of suppression of a dying declaration. In that case, the declarant had initially made a statement that she had suffered burn injuries by reason of accident. This statement was recorded by a Judicial Magistrate. The said dying declaration was however, suppressed by the prosecution and the accused were being prosecuted on the basis of another dying declaration, in which the declarant had implicated them. The dying declaration, which gave a history of accidental burns, was suppressed by the prosecution. The appellant before the Supreme Court - the husband of the victim in that case, had been convicted on the basis of the dying declaration implicating him. Their Lordships of the Supreme Court did not approve this and observed as follows:-
"Prosecution must also be fair to the accused. Fairness in investigation, as also trial, is a human right of an accused. The State cannot suppress any vital document from the ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -28- court only because the same would support the case of the accused."
45. In our opinion, when the evidence on record clearly established that, Ujwala had made two dying declarations, before making the dying declaration to Mr. Gavit (P.W.2) and to Tolabai and Sonu and when the evidence showed that the Investigating Agency was aware of the said previous declaration and also of the fact that those declarations did not implicate the appellants, the prosecution cannot be heard to say that the previous two dying declarations cannot be looked into by the Court, on the claim that the contents thereof had not been proved.
It is one thing to claim that the contents of the dying declaration recorded by Thakur and by the Policeman from Dhule Police Station, cannot be read for the proof of the fact that Ujwala indeed made such statements, but it is quite another to claim that even the fact that previously two dying declarations, which were inconsistent with the dying declaration recorded by Gavit and the dying declaration made to Tolabai and Sonu had been made by Ujwala should not be taken into consideration for the limited purpose of evaluating the dying declarations implicating the appellants. In a criminal prosecution, the burden of proving the guilt of the accused is on the prosecution, and the prosecution would fail if the accused would be able to create a reasonable doubt as regards his guilt, on the basis of evidence on record. If this position is kept in mind, it becomes clear that it may not ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -29- be essential for an accused, to prove the contents of the dying declarations favourable to him in a given case, and it may be sufficient for him only to establish that there were other dying declarations, which were inconsistent with dying declarations that are being relied upon by the prosecution, and that the prosecution is avoiding to bring those dying declarations on record, or to prove them. It all depends on the facts of each case. In the instant case, failure of the appellants to prove what Ujwala had stated to Thakur and to the said Policeman is not fatal to them inasmuch as that, different versions as to how she had caught fire, (which versions were not consistent with one another) had been given by Ujwala, was not in dispute. Thus, what exactly Ujwala stated to Thakur, and/or to the Policeman, from Dhule Police Station, has not been proved but that, she made some statements before them and that, they were not consistent with the statements, which she is supposed to have made before Gavit (P.W.2), Tolabai and Sonu subsequently, had been satisfactorily proved.
46. Even if, the version of Ujwala, as reflected in Exhibit-20 and Article `A', had not been proved, the fact remains that the following was satisfactorily proved from the evidence adduced before the trial Court:-
i. Before making the dying declarations on which prosecution had placed reliance to implicate the appellants, Ujwala had made at least two dying declarations-one before the Special ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -30- Executive Magistrate Thakur and the other before the Policeman from Dhule Police Station.
ii. The version in those dying declarations was different from the version in the dying declarations relied upon by the prosecution.
iii. Though the Investigating Officer noticed that there were conflicting versions of Ujwala, as reflected from the material collected in the course of investigation, he made no attempts to verify the correctness or falsity, as the case may be, of the previous conflicting statements.
iv. Prosecution declined to put forth the version of Ujwala in the said two previous dying declarations. Consequently, it also failed to indicate, or even claim that the dying declarations relied upon by it should be preferred over the previous dying declarations.
v. No crime was registered on the basis of the said two previous dying declarations, or any of them.
vi. It is because Tolabai was not satisfied with the version reflected in the previous two dying declarations, she insisted on recording another and that, it is pursuant to that insistence that, the dying declaration came to be recorded by Gavit.
47. These facts, which can be gathered from the evidence, without even touching the question of contents of the dying declarations at Exhibit-20 and Article `A', are sufficient to cast serious doubts on the veracity of the dying declarations that were relied upon by the prosecution.
48. Apart from the reliability of the evidence of persons who are ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -31- witnesses to dying declaration, the reliability of the version of the maker also would be open for examination and scrutiny. It may be observed that the maker of a dying declaration is not exempt from the attack that might be made on his version, had he appeared as a witness, and advanced such version. Section 158 of the Evidence Act exposes the statements relevant under Section 32 or 33 of the Evidence Act to the same attack as might be made on the statements of a witness. Showing that a witness had formerly made statements inconsistent with the statements made by him in his evidence, is a permissible mode of discrediting such witness and thereby casting a doubt on the veracity of his evidence. The same principle, which is based on reason and logic applies even to the statements under Section 32 of the Evidence Act and this is clearly recognized by Section 158 of the Evidence Act. Inconsistent or conflicting dying declarations, therefore, should put the Court on guard and where there would be no material to show why any particular dying declaration or declarations, is or are, to be preferred over any other or others, it may not be possible to form a belief about the truth of the version in any of such dying declarations.
49. A perusal of the judgment delivered by the learned Additional Sessions sssJudge shows that the learned Judge accepted the fact that Ujwala had made a dying declaration (Exh.20) recorded by ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -32- Executive Magistrate Shri Thakur and that the said dying declaration was inconsistent with the dying declaration recorded by Gavit and the dying declaration spoken about by Tolabai and Sonu. He however, held that the said dying declarations `had not been duly proved, as the Medical Officer, who examined Ujwala had not been examined by the prosecution.' He also observed that the Executive Magistrate Shri Thakur was not examined by either by the prosecution or by the defence. Strangely, however, he still took the same into consideration and concluded that the dying declaration (Exh.20) was a result of the pressure exercised by the appellants. He held that, that statement was neither voluntary nor truthful. We see no basis for the conclusion that Exh.20 that Ujwala's version reflected in Exh.20 was neither voluntary or truthful, when neither Shri Thakur nor the Medical Officer, who had made endorsement on Exh.20, were examined. There was no evidence or other means for judging the evidentiary value of the said statement. Moreover, it was not the case of the investigating officer also, that the earlier dying declarations were wrong or inconsistent and though Ujwala was alive till 14.3.2007 and though conflict in her versions was noticed by the investigating officer, he, admittedly, did not seek to get the matter clarified by examining Ujwala, or at least by examining Shri Thakur and the concerned Medical Officer. Thus, the conclusion about unreliability of the dying declaration at Exh.20, was arrived at by the learned Additional ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -33- Sessions Judge, not only without any evidence whatsoever, but even without a bare claim to that effect of the investigating agency also.
50. The learned Additional Sessions Judge discussed the version of Ujwala, as reflected in the dying declaration at Exh.20, which was to the effect that Ujwala had for boiling water put fire wood in the hearth and that while sprinkling kerosene on the fire wood, her clothes caught fire, and observed that Ujwala had suffered 18% burn injuries on her back and concluded that it was not possible to cause burn injuries on the back when Ujwala was igniting fire wood in the hearth by sprinkling kerosene. We find no basis for such observation. In fact, the learned Judge has not reproduced the version in Exh.20 accurately in the judgment, inasmuch as, Ujwala had not said that she had `caught fire while sprinkling kerosene' but had said that she had already sprinkled kerosene on the fire wood and that when she was igniting the fire wood, the clothes on her person caught fire. Which part of her body would be burnt and to what extent, would depend on several factors, including which part of the burning clothes would come in contact with which part of her body.
51. The learned Judge also observed that the kerosene residues were found on the partly burnt clothes of Ujwala. The learned Judge in this regard, in para 35 of the judgment, observed as follows:-
::: Downloaded on - 09/06/2013 18:02:21 :::apl356.11 -34- "35. ...... There is no possibility of coming contact of clothes of the deceased with kerosene while igniting firewood in the hearth and therefore, the only conclusion which can be drawn from the above facts is that, death of Ujwala was homicidal and not accidental."
52. In this context, we may observe that the learned Additional Sessions Judge failed to consider a third possibility, viz. the death being suicidal. The broad proposition put forth by the learned Judge, even otherwise, cannot be accepted. Moreover, if importance was to be given to finding of kerosene residues on the burnt clothes of Ujwala, it was necessary to have satisfactory evidence regarding the time, place and manner of seizure of the said clothes. There was no evidence of any panch witness showing that the said clothes were seized and sealed at the time of panchnama, but the evidence of investigating officer also did not show that they were sealed. To top it, even the seizure panchnama (Exh.41) does not show that the Articles were sealed. Though the Lady Police Constable Ms. Sharda Bhavsar (P.W.7) states that, she was handed over six sealed packets and that the seals were found intact when the packets were delivered in the Chemical Analyzer's Office at Nashik, there was no evidence to show as to when the articles were put in the packets and the packets were got sealed. The seizure of the articles had taken place on 8.3.2007 ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -35- and they were sent to the Chemical Analyzer only on 20.3.2007.
Where, and in which condition, they were kept till then, is not indicated by anyone. Thus, there was no evidence to show as to when the said packets containing the seized articles were sealed and as to where, in whose custody, and in what condition, they had been kept till they were handed over to lady police constable Ms. Sharda Bhavsar on 19.3.2007. In such a situation, no importance to the finding of the Chemical Analyzer about the presence of kerosene residues on those articles can be given, particularly because the investigation cannot be said to be above board and sincere. The very fact that inspite of availability of conflicting versions of Ujwala in the record itself, the investigating Officer did not make any attempt to ascertain the truth by contacting Ujwala, or at least the Executive Magistrate Shri Thakur and the policeman from Dhule police station, who had recorded Ujwala's statement, shows that no real or sincere efforts to ascertain the truth were made during investigation.
53. In our view, the fact that, Ujwala had made two previous dying declarations, which did not implicate the accused persons and that she had earlier given a history of accidental burns; and that, at any rate, the said dying declarations were inconsistent with the dying declarations made to Gavit and Tolabai and Sonu, on which the prosecution placed reliance during the trial, was satisfactorily proved.
::: Downloaded on - 09/06/2013 18:02:21 :::apl356.11 -36- Neither the investigating agency made any attempt to ascertain which of the conflicting versions were true, nor the prosecution attempted to show that the previous dying declarations could not be relied upon, for a certain reason or reasons. In view of the conflicting versions it was not safe to believe the versions reflected in the dying declaration made to Gavit, and/or to Tolabai and Sonu. In fact, even if the evidence regarding the dying declaration made to Gavit and the dying declaration made to Tolabai and Sonu is considered without being influenced by the fact of other inconsistent dying declarations, still, it can not be said to be of such a quality, so as to inspire confidence, either in the fact that Ujwala indeed stated exactly as these witnesses claim, or that the so called statements of Ujwala contained unalloyed truth.
54. In our opinion, the prosecution had failed to prove the charge against the appellants. The appreciation of evidence, as done by the learned Additional Sessions Judge was not proper. This was a case, where the appellants should have been acquitted. The impugned judgment therefore, needs to be set aside, in the interest of justice.
55. The appeal is allowed.
56. The impugned judgment and the sentences imposed by the ::: Downloaded on - 09/06/2013 18:02:21 ::: apl356.11 -37- Additional Sessions Judge, Jalgaon, are quashed and set aside.
57. The appellants-accused are acquitted.
58. They be set at liberty forthwith, unless required to be detained in connection with any other case.
59. The fine amount, if paid, be refunded to the appellants, respectively.
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