Gujarat High Court
Aslam Hasam Sumra & vs State Of on 21 June, 2013
Bench: Ks Jhaveri, K.J.Thaker
ASLAM HASAM SUMRAV/SSTATE OF GUJARAT....Opponent(s)/Respondent(s) R/CR.A/1194/2005 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 1194 of 2005 With CRIMINAL APPEAL NO. 1412 of 2005 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE K.J.THAKER ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ ASLAM HASAM SUMRA & 1....Appellant(s) Versus STATE OF GUJARAT....Opponent(s)/Respondent(s) ================================================================ Appearance In Criminal Appeal No. 1194 of 2005: MR MC BAROT, ADVOCATE for the Appellant(s) No. 1 - 2 MS CHETNA SHAH, ADDL PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1 Appearance In Criminal Appeal No. 1412 of 2005: MR MRIDUL BAROT, ADVOCATE for the Appellant(s) No. 1 MS CHETNA SHAH, ADDL PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI and HONOURABLE MR.JUSTICE K.J.THAKER Date : 21/06/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. Criminal Appeal No. 1194 of 2005 has been preferred by accused nos. 1 & 2 whereas Criminal Appeal No. 1412 of 2005 has been preferred by accused no. 3 of Sessions Case No. 26 of 1999. Original accused no. 4-wife of accused no. 1 and daughter of accused no. 3 expired during the course of trial and therefore the case against her is abated.
1.1 The accused nos. 1 & 2 were inter alia sentenced to undergo rigorous imprisonment for three years and were ordered to pay fine of Rs. 3000/- in default simple imprisonment for three months for offence punishable under section 498(A) of Indian Penal Code and rigorous imprisonment for three years and fine of Rs. 3000/- in default simple imprisonment for three months for offence punishable under section 506(2) of Indian Penal Code by impugned judgement and order dated 18.05.2005 in Sessions Case No. 26 of 1999 by the Additional Sessions Judge, Morbi, Rajkot. The accused were given benefit to set off and all the sentences were ordered to run concurrently.
1.2 On the other hand, accused no. 3 was sentenced to undergo life imprisonment and was ordered to pay fine of Rs. 5000/- in default simple imprisonment for six months for offence punishable under section 302 of Indian Penal Code. The accused no. 3 was further sentenced to undergo rigorous imprisonment for three years and was ordered to pay fine of Rs. 3000/- in default simple imprisonment for three months for offence punishable under section 498(A) of Indian Penal Code and rigorous imprisonment for three years and to pay fine of Rs. 3000/- in default simple imprisonment for three months for offence punishable under section 506(2) of Indian Penal Code vide impugned judgement and order dated 18.05.2005 in Sessions Case No. 26 of 1999 by the Additional Sessions Judge, Morbi, Rajkot.
2. The accused no. 1 is the husband of the sister-in-law of the deceased, accused no. 2 is the brother of the husband of sister-in-law of deceased (appellant no. 1) and accused no. 3 is the mother-in-law of the deceased. As per the prosecution case, the deceased was meted out with physical and mental torture by her family members as she could not bear a child even after 15 years of marriage. It is the case of the prosecution that the appellants wanted to get the husband of the deceased remarried and therefore used to taunt and harass her. On the date of incident, the accused conspired and in abetment of each other set the deceased on fire after pouring kerosene on her while she was cutting vegetables in the kitchen.
3. To sustain its case, the prosecution adduced following oral evidence :
P.W. 1 Dr. Maganlal Vithlapara Ex. 09 P.W. 2 Buddhikumar Patadiya Ex. 14 P.W. 3 Rajendrasinh Vala Ex. 17 P.W. 4 Jusabbhai Sumra Ex. 20 P.W. 5 Aamadbhai Sumra Ex. 21 P.W. 6 Merubha Jadeja Ex. 24 P.W. 7 Hajuben w/o Babubhai Ex. 26 P.W. 8 Bachubhai Sandhi Ex. 27 P.W. 9 Bhupatsinh Solanki Ex. 29 3.1 The prosecution also relied upon the following documents:
Yadi for P.M Ex. 10 Inquest Panchnama Ex. 11 Marnottar Form Ex. 12 P.M Note Ex. 13 Yadi for taking D.D Ex. 15 Dying Declaration Ex. 16 Complaint Ex.18
Depute order qua investigation Ex. 19 Panchnama of scene of offence Ex. 22 Arrest Panchnama Ex. 23 Yadi Ex. 30 Extract of police station diary Ex. 31 to 34 Dispatch letter to FSL Ex. 35 Receipt by FSL Ex. 36 Letter with FSL Report Ex. 37 FSL Report Ex. 38 Letter by FSL Ex. 39 FSL Report Ex. 40 Letter by FSL Ex. 41 Report by chemical dept of FSL Ex. 42 Serological report Ex. 43 3.2 At the end of the trial and after recording the statement of the accused under section 313 of Cr.P.C., and hearing arguments on behalf of prosecution and the defence, the learned Sessions Judge convicted the appellants as mentioned aforesaid. Being aggrieved by and dissatisfied with the aforesaid judgement and order passed by the Sessions Court the appellants have preferred the present appeals.
4. Mr. Mridul Barot, learned advocate appearing for accused no.
3-mother-in-law of deceased has submitted that the trial court has failed to appreciate the facts of the case in its true perspective. He submitted that the prosecution has miserably failed in not examining the doctor who treated the victim lady before she expired. He submitted that in fact the trial court has committed an error in basing conviction only on the dying declaration when no independent witness is available.
4.1 Mr. Barot contended that the prosecution has failed to successfully prove the presence of present appellants at the scene of offence by way of any other independent witness. He pointed out that in fact accused no. 3-mother-in-law resided separately and therefore the story of torture and harassment cannot be believed. He, therefore, contended that this is a fit case to grant benefit of doubt in favour of accused no. 3.
4.2 Mr. Barot further submitted that the prosecution has failed to prove beyond reasonable doubt that the death of deceased was homicidal. He submitted that going by the facts and circumstances of the case, it is evident that the death was more of suicidal in nature or could be perceived as accidental death.
4.3 Mr. Barot further contended that considering the Yadi sent by police as well as the evidence of P.W. 4 who has submitted that the patient was not conscious and the incident was an accident, this court may grant benefit of doubt in favour of the accused no. 3.
4.4 In support of his submissions, Mr. Mridul Barot has relied upon the following decisions:
Somabhai Ganeshbhai Parmar vs. State of Gujarat reported in 2012 (3) GLR 2444;
Panneerselvam vs. State of Tamil Nadu reported in (2008) 17 SCC 190;
Sheikh Meheboob alias Hetak and others vs. State of Maharashtra reported in AIR 2005 SC 1805.
5. Mr. M.C. Barot, learned advocate appearing for accused nos. 1 & 2 submitted that the prosecution has failed to prove the case against the accused nos. 1 & 2 beyond reasonable doubt. He submitted that on a close scrutiny of the evidence of P.W. 4 & 5 as well as the mother of the deceased the trial court has erred in convicting the accused. He submitted that in fact the mother of the deceased had stated that the deceased was not conscious and that the dying declaration was taken in presence of the mother of deceased which shows that the dying declaration cannot be relied upon as it could never have been recorded and even if recorded was not of deceased.
5.1 Mr. Barot submitted that the trial court without referring to the particulars of the evidence on record has observed in abstract that the deceased was subjected to cruelty by the appellants and in fact has failed to appreciate the material contradictions and omissions in the evidence of various witnesses.
5.2 Mr. Barot submitted that there is no independent witness to show that there is any case against the accused nos. 1 & 2 who resided separately. He submitted that the prosecution also failed to prove the presence of accused nos. 1 & 2 on the previous day of the day of incident by independent witness. He submitted that in absence of such independent witnesses sole reliance on the dying declaration has proved to be fatal to the accused. He submitted that considering the infirmities, the impugned judgement and order deserves to be quashed and set aside qua the accused nos. 1 & 2.
5.3 Mr. Barot has relied upon a decision of the Apex Court in the case of Kanchy Komuramma vs. State of Andhra Pradesh reported in 1995 Supp (4) SCC 118 wherein the Apex Court has held that the failure of the prosecution to establish that the deceased before she made the dying declaration was in proper mental condition to make the dying declaration detracts materially from the reliability of the dying declaration and it would not be safe to rely upon it. That the dying declaration has been recorded by a Judicial Magistrate by itself is not a proof of truthfulness of the dying declaration. In the present case the prosecution did not examine the doctor who is alleged to have made endorsement on the dying declaration that the patient was in a fit state of mind to depose . No other witness was examined to prove the certificate of the doctor either. The non-examination of doctor to prove his certificate and subject himself to be cross-examined by the appellants when considered in the light of the testimony of the mother of the deceased, who specifically stated that the condition of the patient was not good and that she was not in a fit condition creates a doubt as to whether the patient was actually in a proper mental condition to make a consciously truthful statement. This infirmity renders it unsafe to rely on the dying declaration.
6. Ms. Chetna M. Shah, learned APP has strongly supported the impugned judgement and order and submitted that the prosecution has proved its case against the accused beyond reasonable doubt. She submitted that the contention that the patient was not conscious while recording of dying declaration cannot be accepted inasmuch as the dying declaration started at 22.25 hours and ended at 22.45 hours after being certified by the doctor that the patient is conscious and fit to record her statement. The thumb impression of the deceased has been appended on the declaration and the same is also signed by the Executive Magistrate.
6.1 Ms. Shah submitted that the role of accused no. 3 is required to be viewed seriously by this Court and that accused no. 3 does not deserve any leniency or benefit of doubt by this Court. She submitted that the deceased stated that the accused no. 3 and her daughter (sister-in-law of the deceased) wanted the husband of the deceased to remarry as the deceased could not bear any children out of the wedlock and therefore they used to torture the deceased and finally killed her.
6.2 Ms. Shah has drawn the attention of this Court to the panchnama of scene of offence and submitted that the say of the deceased that she was cutting vegetables and was about to cook them is clear from the fact that vegetables and knife was found from the scene of offence.
6.3 In support of her submissions, Ms. Shah has relied upon the following decisions of the Apex Court:
Kamalavva and another vs. State of Karnataka reported in (2009) 13 SCC 614;
Ongole Ravikanth vs. State of Andhra Pradesh reported in (2009) 13 SCC 647;
Shudhakar vs. State of Madhya Pradesh reported in (2012) 7 SCC 569;
M. Sarvana Alias K.D. Sarvana vs. State of Karnataka reported in (2012)
7 SCC 636.
7. Heard learned advocates for both the sides and perused the records of the case, more particularly the documentary as well as ocular evidence. The circumstances which were pressed into service by the prosecution are as follows:
Ayeshaben was married to Alibhai Sandhi but did not bear children even after 15 years of marriage;
Ayeshaben was ill-treated by the accused for not bearing children particularly by accused no. 3 and original accused no. 4 who wanted the deceased s husband to get remarried.
Ayeshaben died at her husband s house.
The deceased in her dying declaration has named the accused persons and narrated the entire turn of events;
7.1 At the outset it shall be relevant to note that it has been consistently laid down by this Court that where a case rests squarely on circumstantial evidence, the inference of guilt can be justified only when all the incriminating facts and circumstances are found to be incompatible with the innocence of the accused or the guilt of any other person.
8. P.W. 7-Hajuben - mother of the deceased vide her testimony at Ex. 26 has deposed that her daughter (deceased) used to be harassed frequently by her mother-in-law and sister-in-law for not conceiving. She has stated that when she saw the deceased after having sustained burns and inquired about the same, the deceased told her that original accused no. 3 & 4 had poured kerosene on her and put her on fire. P.W 7 has also stated about the deceased having told her that the deceased s husband covered her with a blanket and tried to put off the fire. P.W. 7 also stated that the deceased confided that the accused persons committed the said act because she could not give birth to a child and that due to the said reason the accused persons wanted the husband of the deceased to remarry.
8.1 The deceased has reiterated the aforesaid facts in her dying declaration. It is the say of the deceased in the dying declaration that the accused persons wanted the husband of the deceased to be remarried and therefore wanted to get rid of her. She has stated that while she was cutting vegetables in the kitchen, her mother in law-accused no. 3 and sister-in-law-original accused no. 4 poured kerosene on her and set her ablaze She has not pointed any finger at her husband in connection with the alleged incident. She has stated that her husband had brought her to the hospital. She said that accused nos. 1 & 2 were present at her house the day prior to the date of incident and had taunted her that she is required to be got rid off soon.
8.2 It is trite that the courts have to be on guard to see that the dying declaration is not the result of either tutoring or prompting or a product of imagination and that due care and caution must be exercised in considering weight to be given to the dying declaration. In the present case, however, the dying declaration supports the circumstantial evidence.
8.3 We have gone through the inquest panchnama and the panchnama of scene of offence. It is mentioned in the inquest panchnama that there are light strands of black hair on the head of the dead body. Eyes are closed. The skin on the face has turned black having been burnt completely. House is half open. Hair is half burnt. The dead body is burnt from neck, chest to private parts. Medical bandage is wound on the body from the chest to the private organs.
8.4 From the panchnama of scene of offence, it is borne out that a white plastic can which contained around half a litre of kerosene was found from the kitchen. A box of match stick was also found and the same was sealed. A match stick which smelt of kerosene was also found and was accordingly sealed. On the other hand, green fenugreek leaves were found in a vessel, pieces of tomatoes cut for cooking was also found in a steel bowl, some cloves of garlic were also found ready to be cooked. Moreover, a knife was found lying near the door on the left side of the kitchen which belies the theory of suicide.
9. Learned advocates for the appellants, Mr. Mridul Barot & Mr. M.C. Barot submitted that the deceased had tried to commit suicide. It is required to be borne in mind that when a person tries to commit suicide, it would be usually within closed doors of a house or generally at a time when no one is at home. In the present case, a knife was found near the door of the kitchen which shows that the deceased after being put on fire tried to escape. Garlic and tomatoes were found in pieces for cooking them from the kitchen. This shows that the deceased was rightly in the midst of cooking vegetables when the alleged incident happened. We are, therefore, unable to subscribe to the contention of the learned advocate for the appellant that the deceased committed suicide.
9.1 From the inquest panchnama it is clear that there were light strands of hair on the head of the deceased and that the hair was half burnt. Generally in a case of suicide, in most cases, while pouring kerosene over the head, the hair on the head of the victim do not remain and get burnt completely.
10. Mr. Mridul Barot, learned advocate appearing for accused no. 3 has tried to take shelter of the fact that accused no. 3 was residing separately. Merely because accused no. 3 resided separately it cannot be said that she did not perpetuate mental torture upon the deceased. However, from the dying declaration it is clear that the accused persons were present at the house of the deceased on the previous day and were planning to get rid of her. It is also borne out from the dying declaration and the evidence of P.W. 7 that the accused persons were in a habit of torturing and harassing the deceased.
11. As far as the veracity of the dying declaration is concerned, it is required to be noted that the Executive Magistrate in his deposition has clearly mentioned that the deceased was conscious while recording the declaration and the endorsement of the doctor regarding the fitness of the patient was also taken. He stated that the deceased answered his questions and also appended her right hand thumb impression after the procedure was over at around 2240 hours.
11.1 In the present case, when the Executive Magistrate recorded the dying declaration pursuant to the Vardhi received by him after taking opinion from the doctor, this Court finds no reason to disbelieve him more particularly when he has no axe to grind against the accused and being a public officer we find no reason as to why he will implicate a person falsely.
12. Mr. Mridul Barot, learned advocate for the appellant has also contended that the doctor is not examined and his opinion as far as the medical condition and fitness of the victim was not recorded. The Executive Magistrate in his deposition has categorically mentioned that after receiving vardhi, he went to the hospital and along with the doctor who was treating the victim went to the burns ward. He has stated that the doctor checked the medical condition and fitness of the victim as to whether she could give her statement and on finding the victim conscious and in a fit state of mind asked the Executive Magistrate to proceed with the recording of statement. He has also stated that a certificate to that effect was also issued by the doctor.
12.1 In this regard, the Apex Court in the case of Kamalavva (supra) has held as under:
18.
In the aforesaid decision this Court while referring to the decision of the Constitution Bench in Laxman case reiterated that there is no requirement of law that the dying declaration must necessarily contain a certification by the doctor that the patient was in a fit state of mind specially when the dying declaration was recorded by a Magistrate. It was also held in the said decision that it is the testimony of the Magistrate that the declarant was fit to make statement gains the importance and reliance can be placed upon declaration even in the absence of the doctor's certificate provided the court ultimately holds the same to be voluntary and truthful.
19. In the backdrop of the aforesaid legal principles laid down by this Court, we will now examine the admissibility of the dying declaration in the case in hand.
20. PW-17 (Tahsildar) has stated that he was asked by the police to record the dying declaration of the deceased Shoba who was undergoing treatment in the hospital. He proceeded to the hospital and recorded the statement in the presence of Dr. M.S. Sangolli (PW-18) which was marked as Ext. P.17. The aforesaid statement was recorded in the form of questions and answers. From the nature of the answers the deceased has given, it cannot be said that she has not understood the questions and has not given proper answers. Therefore, it is not difficult to conclude that the mental capacity of the deceased was sound and she was capable of giving answers to the questions put forth by PW-17. The aforesaid dying declaration was recorded by PW- 17 in the presence of PW-18 who is a doctor attached to the same hospital. He has categorically stated in his evidence that the doctor had given the certificate to the effect that the injured was in a position to give the declaration. P.W. 18 also signed Ext. P. 17 (Dying Declaration). The thumb impression of the deceased Shoba was also taken on Ext. P.17. The doctor (PW-18) who was present at the time of recording the dying declaration has also attached a certificate to the effect that the said dying declaration was recorded in his presence.
21. In view of the aforesaid clear and unambiguous factual position we are of the considered opinion that the High Court was totally justified in relying upon the dying declaration recorded by the Taluka Executive Magistrate (PW-17) The technical objection raised by the counsel for the appellant regarding the unavailability of doctor's certification and endorsement as to mental fitness of the deceased, is liable to be rejected in as much as the same has been held by this Court in numerous decisions as a mere rule of prudence and not the ultimate test as to whether or not the said dying declaration was truthful or voluntary.
22. PW-17, who recorded the dying declaration had in his deposition categorically stated that the deceased while making the aforesaid statement was conscious and in a fit mental condition to make such a statement. PW- 17 being a Public Officer, we find no reason as to why he will implicate a person falsely. Accordingly, the aforesaid dying declaration could be relied upon as the same was truthfully recorded and the said statement gave a vivid account of the manner in which the incident had taken place. The same also corroborates in all respect with the statement given by the deceased to the police on 10.04.1995. The said statement was also recorded by the police officer of the rank of ASI and the deceased also put her LTI in it. In our considered opinion, the dying declaration is reliable and trustworthy and gives an accurate version of the manner in which the incident had taken place.
[Emphasis Supplied] 12.2 In the case of Somabhai Ganeshbhai Parmar (supra) as relied upon by learned advocate for the appellant, this Court has held that when dying declaration is doubtful of being voluntary and truthful, conviction cannot be based on same without corroboration and that the court cannot in all cases presume that dying person would not make a false statement.
12.3 Similarly in the case of Sheikh Meheboob (supra), the Apex Court has held that when there are circumstances raising serious doubts as to the implicit credibility of dying declaration, the same cannot be reliable.
12.4 In the present case, we do not find any doubt in the nature of the dying declaration recorded. The same is also corroborated by the panchnama and other evidence on record.
13. Similarly in the case of Panneerselvam (supra) the Apex Court has observed as under:
7.
This is a case where the basis of conviction of the accused is the dying declaration. The situation in which a person is on his deathbed, being exceedingly solemn, serene and grave, is the reason in law to accept the veracity of his statement. It is for this reason that the requirements of oath and cross-examination are dispensed with. Besides should the dying declaration be excluded it will result in miscarriage of justice because the victim being generally the only eye-witness in a serious crime, the exclusion of the statement would leave the Court without a scrap of evidence.
8. Though a dying declaration is entitled to great weight, it is worthwhile to note that the accused has no power of cross- examination. Such a power is essential for eliciting the truth as an obligation of oath could be. This is the reason the Court also insists that the dying declaration should be of such nature as to inspire full confidence of the Court in its correctness. The Court has to be on guard that the statement of the deceased was not as a result of either tutoring or prompting or a product of imagination. The Court must be further satisfied that the deceased was in a fit state of mind after a clear opportunity to observe and identify the assailant. Once the Court is satisfied that the declaration was true and voluntary, undoubtedly, it can base its conviction without any further corroboration. It cannot be laid down as an absolute rule of law that the dying declaration cannot form the sole basis of conviction unless it is corroborated. The rule requiring corroboration is merely a rule of prudence.
13.1 On the other hand, in the case of Ongole Ravikanth (supra), the Apex Court has held as under:
28.
It is well settled and needs no restatement at our hands that dying declaration can form the sole basis for conviction. But at the same time due care and caution must be exercised in considering weight to be given to dying declaration inasmuch as there could be any number of circumstances which may affect the truth.
29. It has been repeatedly held by this Court that the courts have always to be on guard to see that the dying declaration was not the result of either tutoring or prompting or a product of imagination. It is the duty of the courts to find that the deceased was in a fit state of mind to make the dying declaration. In order to satisfy itself that the deceased was in a fit mental condition to make the dying declaration, the courts have to look for the medical opinion. [See: Smt. Paniben Vs. State of Gujarat (1992)2 SCC 474, K. Ramachandra Reddy and Anr. Vs. The Public Prosecutor( 1976) 3 SCC 618, Darshan Singh @ Bhasuri & Ors. Vs. State of Punjab (1983) 2 SCC 411, Kanchy Komuramma Vs. State of A.P. ( 1995) Supp. 4 SCC 118, Maniram Vs. State of M.P. ( 1994) Supp. 2 SCC 539, Laxman Vs. State of Maharashtra ( 2002) 6 SCC 710 & Nallapati Sivaiah Vs. Sub-Divisional Officer, Guntur, A.P. AIR 2008 SC 19].
13.2 In the case of Shudhakar (supra) the Apex Court has held that a dying declaration is the last statement made by a person at a stage when he is in serious apprehension of his death and expects no chances of his survival. At such time, it is expected that a person will speak the truth and only the truth and that normally in such situations, courts attach intrinsic value of truthfulness to such statement. It is also held that once such statement has been made voluntarily, it is reliable and is not an attempt by deceased to cover up truth or falsely implicate a person, then courts can safely rely on such dying declaration and it can form the basis of conviction, more so where version given by other prosecution evidence, there is no reason for courts to doubt truthfulness of such dying declaration.
13.3 In the case of M. Sarvanna (supra), the Apex Court has held in para 16 as under:
16.
In Laxman v. State of Maharashtra (2002)6 SCC 710, the Court while dealing with the argument that the dying declaration must be recorded by a magistrate and the certificate of fitness was an essential feature, made the following observations. The court answered both these questions as follows:
3.
The juristic theory regarding acceptability of a dying declaration is that such declaration is made in extremity, when the party is at the point of death and when every hope of this world is gone, when every motive to falsehood is silenced, and the man is induced by the most powerful consideration to speak only the truth. Notwithstanding the same, great caution must be exercised in considering the weight to be given to this species of evidence on account of the existence of many circumstances which may affect their truth. The situation in which a man is on the deathbed is so solemn and serene, is the reason in law to accept the veracity of his statement. It is for this reason the requirements of oath and cross-examination are dispensed with. Since the accused has no power of cross-examination, the courts insist that the dying declaration should be of such a nature as to inspire full confidence of the court in its truthfulness and correctness. The court, however, has always to be on guard to see that the statement of the deceased was not as a result of either tutoring or prompting or a product of imagination. The court also must further decide that the deceased was in a fit state of mind and had the opportunity to observe and identify the assailant. Normally, therefore, the court in order to satisfy whether the deceased was in a fit mental condition to make the dying declaration looks up to the medical opinion. But where the eyewitnesses state that the deceased was in a fit and conscious state to make the declaration, the medical opinion will not prevail, nor can it be said that since there is no certification of the doctor as to the fitness of the mind of the declarant, the dying declaration is not acceptable. A dying declaration can be oral or in writing and any adequate method of communication whether by words or by signs or otherwise will suffice provided the indication is positive and definite. In most cases, however, such statements are made orally before death ensues and is reduced to writing by someone like a Magistrate or a doctor or a police officer. When it is recorded, no oath is necessary nor is the presence of a Magistrate absolutely necessary, although to assure authenticity it is usual to call a Magistrate, if available for recording the statement of a man about to die. There is no requirement of law that a dying declaration must necessarily be made to a Magistrate and when such statement is recorded by a Magistrate there is no specified statutory form for such recording. Consequently, what evidential value or weight has to be attached to such statement necessarily depends on the facts and circumstances of each particular case. What is essentially required is that the person who records a dying declaration must be satisfied that the deceased was in a fit state of mind. Where it is proved by the testimony of the Magistrate that the declarant was fit to make the statement even without examination by the doctor the declaration can be acted upon provided the court ultimately holds the same to be voluntary and truthful. A certification by the doctor is essentially a rule of caution and therefore the voluntary and truthful nature of the declaration can be established otherwise.
In that view of the matter, it is clear that the dying declaration being voluntary and made in a fit state cannot be discarded.
Mr. Mridul Barot has also contended that in the Vardhi sent to the Executive Magistrate for recording dying declaration it is stated that the incident happened as a result of accident. We are unable to persuade ourselves to accept this submission inasmuch as the dying declaration is very clear and trustworthy coupled with the fact that nothing is borne out from the panchnama so as to treat the incident as accident or suicide. The dying declaration is recorded before an Executive Magistrate and narrates the true and correct facts which is corroborated by panchnama where can of kerosene, matchstick , vegetables for cooking, knife etc are found.
14.1 Mr. MC Barot, learned advocate for the appellants no. 1 & 2 contended that the mother of the deceased in her deposition has stated that the deceased was not conscious and all throughout she was with her. We have considered this aspect deeply it is found that based on the misreading of statement under section 162 of Cr.P.C such evidence has crept in by mistake. Even otherwise, going by the entire set of evidences and circumstances we are hesitant to accept this submission.
15. Considering the contents of dying declaration, the evidence of Executive Magistrate, evidence of mother of the deceased and other corroborating documentary evidence such as panchnama of scene of offence, inquest panchnama we are of the opinion that the trial court has rightly appreciated the evidence and has rightly come to the conclusion that the accused persons are guilty of the offences charged against them.
16. As far as the role of the appellants no. 1 & 2 on the day of incident is concerned, it is true that no such averment was made in the dying declaration regarding their role on the date of incident. However, the fact remains that they were present at the house of the deceased the previous day and had colluded with each other to get rid of the deceased which is also stated by her in her dying declaration. Nothing is shown to prove that there was any enmity between the deceased and the accused nos. 1 & 2 so as to falsely rope them in. The dying declaration as well as the evidence of the mother of the deceased also point a finger on the active role played by the accused persons in harassing her and abetting the crime. In that view of the matter, the trial court has rightly held the accused nos. 1 & 2 also guilty of the offences charged against them.
16.1 However, the quantum of punishment imposed upon the accused nos. 1 & 2 seems to be on higher side. The sentence of three years is required to be reduced to one year and the sentence under section 506(2) of Indian Penal Code is also required to be reduced to one year qua accused nos. 1 & 2. The quantum of punishment imposed upon accused no. 3 is just and proper. However, life imprisonment as awarded under Section 302 of Indian Penal Code would not be till last breath and the case of the appellant may be considered by the appropriate authority in accordance with law.
17. In the premises aforesaid, Criminal Appeal No. 1412 of 2005 is dismissed. The judgement and order dated 18.05.2005 passed by the Additional Sessions Judge, Morbi, Rajkot in Sessions Case No. 26 of 1999 is confirmed qua appellant-original accused no. 3. However, life imprisonment as awarded under Section 302 of Indian Penal Code would not be till last breath and the case of the appellant may be considered by the appropriate authority in accordance with law.
18. Criminal Appeal No. 1194 of 2005 is partly allowed. The conviction of the appellants-original accused nos. 1 & 2 under Sections 498(A) & 506(2) of the Indian Penal Code vide judgment and order dated 18.05.2005 passed by the Additional Sessions Judge, Morbi, Rajkot in Sessions Case No. 26 of 1999 is upheld.
19. However, the sentence imposed by the Additional Sessions Judge, Morbi, Rajkot in Sessions Case No. 26 of 1999 under section 498(B) of Indian Penal Code is modified and the sentence of three years is reduced to one year and the sentence under section 506(2) of Indian Penal Code is also modified and the sentence of three years is reduced to one year. Both the sentences shall run concurrently. The amount of fine shall remain the same. The judgement and order dated 18.05.2005 is modified accordingly.
20. However, at the request of Mr. Barot, the appellants-original accused no. 1 & 2 who are on bail are granted time of eight weeks from today to surrender before the jail authorities. Bail bond shall stand cancelled. R & P, if lying with this court, to be sent back forthwith. Direct service is permitted.
(K.S.JHAVERI, J.) (K.J.THAKER, J) divya Page 24 of 24