Karnataka High Court
Mallikarjun S/O Shanker Rao Shedole Anr vs The State Of Karnataka on 6 December, 2018
Author: John Michael Cunha
Bench: John Michael Cunha
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 06TH DAY OF DECEMBER 2018
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL APPEAL NO.3510 OF 2012
C/W
CRIMINAL APPEAL NO.3517 OF 2012
IN CRL.A. NO.3510/2012
BETWEEN:-
1. MALLIKARJUN
S/O SHANKER RAO SHEDOLE
AGE: 63 YEARS, OCC: BUSINESS
PRESENTLY PARALYZED
2. SHAKUNTALA W/O MALLIKARJUN
AGE: 56 YEARS, OCC: HH WORK
BOTH RESIDENTS OF SBH COLONY, BIDAR
PRESENTLY SERVING SENTENCE
AT CENTRAL PRISON, GULBARGA
... APPELLANTS
(BY SRI SANJAY A. PAITL, ADVOCATE)
AND:-
THE STATE OF KARNATAKA
THROUGH M.B. NAGAR POLICE STATION
REPRESENTED BY
ADDL. STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS, GULBARGA
... RESPONDENT
(BY SRI MAQBOOL AHMED, HCGP)
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THIS CRL.A IS FILED UNDER SECTION 374(2) OF
CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION DATED 20.12.2011 PASSED BY THE IV ADDL.
SESSIONS JUDGE AT GULBARGA IN SESSIONS CASE
NO.111/2010 INSOFAR AS THESE APPELLANTS ARE
CONCERNED AND FURTHER ACQUIT THESE APPELLANTS OF
ALL CHARGES.
IN CRL.A. NO.3517/2012
BETWEEN:-
NAGAKISHOR
S/O MALLIKARJUN SHEDOLE
AGE: 31 YEARS, OCC: ENGINEER
R/O SBH COLONY, BIDAR
PRESENTLY SERVING SENTENCE
AT CENTRAL PRISON, GULBARGA
... APPELLANT
(BY SRI SANJAY A. PAITL, ADVOCATE)
AND:-
THE STATE OF KARNATAKA
THROUGH M.B. NAGAR POLICE STATION
REPRESENTED BY
ADDL. STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS, GULBARGA
... RESPONDENT
(BY SRI MAQBOOL AHMED, HCGP)
THIS CRL.A IS FILED UNDER SECTION 374(2) OF
CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT OF
CONVICTION DATED 20.12.2011 PASSED BY THE IV-ADDL.
SESSIONS JUDGE AT GULBARGA IN SESSIONS CASE
NO.111/2010, CONVICTING THE APPELLANT/ACCUSED FOR
THE OFEFNCE PUNISHABLE UNDER SECTION 498-A AND
304(B) R/W SECTION 34 OF IPC AND SECTION S 3, 4 AND 6
OF DOWRY PROHIBITION ACT AND THE APPELLANT/ACCUSED
NO.1 IS SENTENCED WITH IMPRISONMENT FOR TEN YEARS
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FOR THE OFFENCE PUNISHABLE UNDER SECTION 304(B) R/W
SECTION 34 OF IPC.
THESE APPEALS COMING ON FOR FINAL HEARING THIS
DAY, THE COURT DELIVERED THE FOLLOWING:-
JUDGMENT
These appeals are directed against the judgment of conviction dated 20.12.2011 and the order of sentence dated 22.12.2011 in S.C. No.111/2010, whereby the appellants (hereinafter referred to as accused Nos.1 to 3) are convicted for the offences punishable under Sections 498-A and 304(B) read with Section 34 of IPC and Sections 3, 4 and 6 of Dowry Prohibition Act. For the above offences, accused Nos.1 to 3 are sentenced as under:-
Accused No.1 is convicted under Section 235(2) of code of Criminal Procedure and sentenced with imprisonment for 10 (ten) years for the offence under Section 304(B) R/w Sec. 34 of Indian Penal Code.
Accused Nos.2 & 3 are convicted under Section 325(2) of Code of Criminal Procedure and sentenced with simple imprisonment for 7 (seven) years for the offence under Section 304(B) R/w Sec. 34 of Indian Penal Code.4
Further accused No.1 is sentenced with imprisonment for 5 (five) years and fine of
Rs.5,50,000/- for the offence U/Sec.3 of Dowry Prohibition Act. In default of payment of fine he shall undergo further simple imprisonment for 1 (one) year & 3 (three) months.
Accused Nos.2 & 3 are sentenced with fine of Rs.15,000/- each for the offence U/Sec. 3 of Dowry Prohibition Act. In default of payment of fine they shall undergo simple imprisonment for 1 (one) year & 3 (three) months.
Accused No.1 is further sentenced with imprisonment for 6 (six) months and fine of Rs.10,000/- for the offence U/Sec.4 of Dowry Prohibition Act. In default of payment of fine, he shall undergo simple imprisonment for 6 (six) months.
Accused Nos.2 & 3 are sentenced with fine of Rs.10,000/- each for the offence U/Sec.4 of Dowry Prohibition Act. In default of payment of fine they shall undergo simple imprisonment for 6 (six) months.
Accused No.1 is further sentenced with simple imprisonment for 6 (six) months and fine of Rs.5,000/- for the offence U/Sec.6 of Dowry Prohibition Act. In default of payment of fine, he 5 shall undergo simple imprisonment for 6 (six) months.
Accused Nos.2 & 3 are sentenced with fine of Rs.5,000/- each for the offence U/Sec.6 of Dowry Prohibition Act. In default of payment of fine, they shall undergo simple imprisonment for 6 (six) months."
2. The case of the prosecution is that the deceased Vijaylaxmi was given in marriage to accused No.1 on 12.04.2007. She died on 01.10.2008 by committing suicide by hanging in the rental house at Gulbarga, where she was residing with her brother PW.10. She was pursuing her M.Pharma course. At the time of marriage, accused No.1 was working as Supervisor in a textile mill. The deceased was pursuing her B.Pharma graduation. Accused No.1 shifted his residence after one month of the marriage and started living with his sister Hema in a rented house in Bangalore. Whereas, the deceased shifted to Gulbarga to pursue her M.Pharma course. It is alleged that at the time of marriage, there was a demand of Rs.12.00 lakhs and 50 tolas of gold as dowry. In the marriage talks, the demand was scaled down to Rs.5,00,000/-. The said amount together with 30 tolas of gold 6 was received by the accused by way of dowry, inspite of which the deceased was subjected to ill-treatment and cruelty by the accused. There is a specific allegation that accused No.1 was insisting the deceased to bring Rs.5,00,000/- from her parents to start a textile business in Delhi. On 01.10.2008 accused No.1 is alleged to have made a call to the deceased and once again demanded Rs.5,00,000/-. On the same day, the deceased committed suicide by hanging. The complaint was lodged by the father of the deceased - PW.8. The investigation was taken up and the charge sheet was laid against all the three accused for the above offences.
3. In order to bring home the guilt of the accused, the prosecution has examined PWs.1 to 16 and has produced in evidence 21 documents as Exs.P1 to P21 and the material objects at MOs.1 to 4. The accused denied the incriminating circumstances brought out in the prosecution evidence and in rebuttal, examined DW.1-Dr. Rajesh to speak to the fact that no portion of dowry was either demanded or paid at the time of the marriage. The defence has also relied on Exs.D1 to D3. 7
4. Considering the above evidence, the Trial Court has convicted all the accused for the above offences and sentenced them as stated above.
5. Learned counsel for the appellants submits that accused Nos.2 and 3 are wrongly convicted for the offence punishable under Section 304B of IPC. Prosecution has not adduced any evidence to show that soon before her death, accused Nos.2 & 3 made a demand for dowry or had any occasion to meet the deceased in connection with her marriage. Therefore, the conviction of accused Nos.2 and 3 for the said offence cannot be sustained. Likewise he submits that the evidence let in by the prosecution does not make out any offence under Section 304B of IPC against accused No.1. None of the witnesses examined by the prosecution have stated that there was any demand by accused No.1 soon before her death as such conviction recorded against the appellants under Section 304B is liable to be set aside. Insofar as the offence under Sections 3, 4 and 6 of Dowry Prohibition Act is concerned, learned counsel for the appellant would submit that accused Nos.2 and 3 have nothing to do with the alleged 8 demand. Except making a bald statement that all the accused persons made a demand and received the dowry amount, there is no specific evidence with regard to the demand by accused Nos.2 and 3 or receipt of any amount by them. Therefore, the trial Court has committed an error in convicting the accused for the above offence.
6. Learned High Court Government Pleader has argued in support of the impugned judgment. He contends that direct evidence is let in by the prosecution by examining PWs.2, 3, 8, 9, 10, and 12 who have consistently deposed about the demand and receipt of dowry by accused Nos. 1 to 3. The finding recorded by the trial Court on this charge is based on the evidence of the above witnesses and therefore, there is no reason to interfere with this finding. Insofar as the offence under Section 304B is concerned, there is clear evidence of PW- 10 who has spoken about the demand of Rs.5,00,000/- by accused No.1 over phone. This evidence satisfies the requirement of Section 304B. Therefore, the impugned judgment cannot be interfered and thus he seeks for dismissal of the appeals.
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7. I have bestowed my careful consideration to the submission made by the appellant and have carefully scrutinized the oral and documentary evidence let in by the prosecution. Insofar as the demand and receipt of dowry making out the ingredients of the offences under Sections 3,4 and 6 of D.P. Act are concerned, I find clear and cogent evidence on record to the effect that prior to engagement there was a marriage talk which was participated by the accused as well as PWs.2, 3, 4, 8 to 10. These witnesses have consistently stated that during the marriage talks accused persons demanded Rs.12,00,000/- and 50 tola of gold. They have even stated that at one point, accused No.2 threatened that if the said amount was not paid, he would get accused No.1 married to a Hyderabadi girl. Further, these witnesses have asserted in their evidence that during the marriage talks, the demand was scaled down to Rs.5,50,000/- and 30 tola of gold and the part of it was paid at the time of marriage. In this regard, PW-8 has stated the manner in which the dowry was paid and has deposed thus:
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"During the performance of marriage in the presence of all the relatives I called upon A2 and A3 on the stage and myself, and my wife presented in the presence of bride and bridegroom, I put " Tilak" to A2 and gave Rs.2.5 lakhs further balance agreed dowry amount in the hands of A2. A2 tied the entire amount presented in marriage by me in "Shelya" and gave to A1 and A1 took the custody of Rs.2.5 lakhs."
8. The very same witness has deposed that at the time of engagement Rs.1,00,000/- was paid and along with marriage card another sum of Rs.2,00,000/- was paid. This testimony has been corroborated by other witnesses and their evidence has not been shaken or discredited to any extent in the course of cross-examination. Nothing has been brought out in the cross-examination of these witnesses to doubt or disbelieve their evidence. The trial Court has analysed the above evidence and has recorded a factual finding based on the statements of PWs.3, 8, 12 that a sum of Rs.5,50,000/- was demanded and paid by way of dowry to the accused in connection with the marriage of the deceased with accused No.1.
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9. Even on reconsideration of the entire evidence, I do not find any reason to differ with the view taken by the trial Court with regard to the proof of the charges under sections 3, 4 and 6 of D.P. Act. This finding is based on the evidence available on record. Therefore, the argument of the learned counsel for the appellant that the conviction of accused Nos.1 to 3 for the above offences is perverse and not based on the evidence on record is liable to be rejected.
10. Coming to the offence under Section 304B of IPC is concerned, the evidence on record indicates that the deceased was residing in a rented house along with her brother PW-10 to pursue her M.Pharma course is not in dispute. At the relevant time accused No.1 was residing in Bengaluru along with his sister and accused Nos.2 and 3 were residing in Bidar. Though there is evidence to suggest that on the previous day of her death, the deceased had gone to the house of accused No.1, but there is no clear evidence as to what has transpired between them. In this regard, it may be relevant to refer to the evidence of PW-10, who has deposed as under:
"At the end of month of September, A1 left his job and also vacated his residence and brought entire 12 luggage and kept in the rented Reshmi building in the custody of us. It is further A1 argues with my sister and left to Bidar. On 30th September my sister told that one or two days General Holidays so she would go to Bidar and stay with her husband. On 30th September morning my sister left from Gulbarga to Bidar to meet A-1 at Bidar. On the same day, at about 8 p.m. my sister return from Bidar to Gulbarga. My sister told me that the accused further argued with her for the additional demand of dowry amount of Rs.5 lakhs because A1 wanted to do business at Delhi. On the date of incident about 9.30 a.m. my sister received a call from A1 and I heard from the mobile talk from A-1 and my sister that A1 was arguing with my sister about meeting of additional dowry amount of Rs.5 lakhs, if additional dowry amount not satisfied, my sister would be thrown out of the house of A1. My sister cut off the mobile call but again she received another call from A1 at the same time within few minutes. When my sister received call at that time she talking to A2 and A3 on mobile.
11. What could be gathered from the above evidence is that the deceased did not inform the subject matter of her discussion with accused No.1 either to PW-10 or to any other witnesses. The statement of PW-10 that he overheard the conversation taking place over phone is hard to believe. The very fact PW-10 did not disclose this conversation to PW-8 at 13 the time of lodging the complaint, leads to the inference that the above evidence is introduced as an afterthought. Even if this evidence is believed, it cannot be inferred therefrom that accused Nos.2 and 3 made immediate provocation for the deceased to commit suicide. No doubt PW-10 has stated that in the end of September, accused No.1 left his job and vacated his residence and brought the entire luggage to the rented house where PW-10 was staying, yet, from this evidence, it cannot be concluded that the said incident had provoked the deceased to commit suicide. On the other hand, the evidence of PW-10 suggests that on the date of the incident at about 9.30 a.m., accused No.1 talked with the deceased over phone and he heard both of them arguing over demand of additional dowry of Rs.5,00,000/-. Though PW-10 as well as other witnesses have stated that the said demand was for additional dowry amount, according to the prosecution, accused No.1 demanded Rs.5,00,000/- for the establishment of business in Delhi. The question whether this demand can be construed as a "dowry demand" within the meaning of Section 2 of Dowry Prohibition Act requires to be considered while deciding the 14 culpability of the accused for the offence charged under Section 304B of IPC.
12. Section 2 of Dowry Prohibition Act defines the term "dowry" as under.
Dowry means any property or valuable security given or agreed to be given either directly or indirectly-
a) by one party to a marriage to the other
party to the marriage; or
b) by the parents of either party to a marriage
or by any other person, to either party to the marriage or to any other person, At or before or any time after the marriage in connection with the marriage of the said parties but does not include dower or mahr in the case of persons to whom the Muslim Personal Law applies.
13. From the above definition, it is clear that in order to constitute the offence of dowry demand, such demand should have been made in connection with the marriage of the said parties. In other words, it should be a demand made in connection with the marriage of accused No.1 with the deceased. A demand for property or valuable security after the marriage, for establishment of business of one of the spouse, does not fall within the ambit of the said definition. The Court 15 below has failed to advert its mind to this aspect of the case. The evidence let in by the prosecution, even if accepted as true, would only go to show that on the eve of the incident, accused No.1 made a demand of Rs.5,00,000/- not by way of dowry but for the purpose of setting up his business. The said demand, by no stretch of imagination, could be construed as "dowry demand" so as to render the accused guilty of abetting dowry death. In this context, it may be apt to refer Section 304B of IPC which lays down that :
"Where the death of a woman is caused by any burn or bodily injury or occurs otherwise than normal circumstances within seven years of her marriage and it is shown that soon before her death she was subjected to cruelty or harassment by her husband or any relative of her husband for, or in connection with any demand for dowry, such death shall be called 'dowry death'"
14. Section 113B of Evidence Act provides for a presumption in case of dowry death. The section states that, "When the question is whether a person has committed the dowry death of a woman and it is shown that soon before her death such woman has been subjected by such person to cruelty or harassment for, or in connection with, any demand for dowry, the Court shall presume that such person had caused the dowry death. 16
Explanation: For the purposes of this section, "dowry death" shall have the same meaning as in section 304B of the IPC."
15. As the prosecution has failed to prove that soon before the deceased committed suicide, she was subjected to cruelty or harassment for or in connection with any demand for dowry, the provisions of section 498A and section 304B of the IPC do not get attracted to the facts proved by the prosecution. As a result, the conviction recorded against the appellants/accused Nos.1 to 3 for the offences punishable under sections 498A and 304B cannot be sustained. Consequently, the conviction of accused Nos.1 to 3 for the offences punishable under sections 498A and 304B r/w section 34 of IPC is liable to be set aside. However, for the reasons discussed above, conviction of the appellants for the offences punishable under sections 3, 4 and 6 of the Dowry Prohibition Act deserves to be deserves to be confirmed.
16. Coming to the quantum of sentence, accused No.1 is sentenced to imprisonment for 5 years and a fine of Rs.5,50,000/- for the offence punishable under Section 3 and imprisonment for 6 months and fine of Rs.10,000/- and 17 Rs.5,000/- each for the offence under Sections 4 & 6 of of the Dowry Prohibition Act, whereas accused Nos.2 and 3 are sentenced only with a fine of Rs.15,000/-, Rs.10,000/- and Rs.5,000/- respectively for the said offences under Sections 3, 4 and 6 of the Dowry Prohibition Act. Section 3 of the Act prescribes a minimum sentence of five years and fine not less than Rs.15,000/-. However the proviso to the said section confers a discretion on the Court to reduce the sentence for adequate and special reasons to be recorded in the judgment. The trial Court has observed that accused No.2 was attending the Court in wheelchair and he was suffering from paralytic stroke and was aged about 63 years in the year 2010. It is also noted that accused No.3 being the wife of accused No.2 was unable to walk, she was aged about 55 years in the year 2010. No material is produced before the Court to show that there is any improvement in the health condition of accused Nos.2 and 3. The State has not preferred any appeal seeking enhancement of the sentence thereby accepting the special reasons assigned by the trial Court for awarding only the sentence of fine on accused Nos.2 and 3. As the said special circumstances are still continuing, the sentence of fine awarded 18 by the trial Court in so far as Accused Nos. 2 and 3 are concerned do not call for any modification. Accordingly sentence imposed against accused Nos.2 and 3 for the offences punishable under Section 3, 4 and 6 of the Dowry Prohibition Act is hereby confirmed.
17. For the above reasons, appeal is partly allowed. The conviction of accused Nos.1 to 3 for the offences punishable under Sections 498A and 304B read with Section 34 of IPC and the consequent sentence imposed on them for the said offences is hereby set aside.
The conviction and the sentence awarded on accused Nos.1 to 3 for the offences punishable under Sections 3, 4 and 6 of Dowry Prohibition Act is hereby confirmed.
Sd/-
JUDGE LG/VNR