Bombay High Court
Arjun S/O. Babarao Parche vs State Of Maharashtra on 1 August, 2012
Author: A.P. Bhangale
Bench: A.P. Bhangale
Cri.Appeal478.08.odt 1/13
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPEAL No.478 OF 2008.
1. Arjun s/o. Babarao Parche,
Aged 30 years,
Occupation : Labour.
2. Babarao Bhimrao Parche,
Aged 60 Years,
Occupation : Labour.
3. Smt. Kamlabai Babarao Parche,
Aged 55 years,
Occupation : Labour.
All R/o. Village - Dongargaon,
Tah. Ghatanji, Distt. Yavatmal,
At present residing Dattapur,
P.S. Sewagram - presently in Jail. : APPELLANTS
...VERSUS...
State of Maharashtra,
Through Police Station Sewagram. : RESPONDENT
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=--=-
Mr. A.A. Joshi, Advocate for the Appellants.
Mr.K.L. Dharmadhikari, A.P.P. For the Respondent.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-==
CORAM: A.P. BHANGALE, J.
DATE: st
1 AUGUST, 2012
.
ORAL JUDGMENT :
1. This appeal is directed against the Judgment and Order ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 2/13 dated 11.6.2008 passed by the Ad-hoc Additional Sessions Judge, Wardha in Sessions Trial No.125 of 2007, whereby the appellants/accused were convicted of the offences punishable under Sections 498-A and 306 r/w section 34 of the Indian Penal Code and were sentenced accordingly.
2. Heard submissions of the learned counsel for the parties.
3. The facts in brief are as under :-
On the basis of report by Babarao Parche (accused No.2) accidental death was noted as A.D. No.65 of 2006 under Section 174 of the Criminal Procedure Code. When the dead body of deceased Rekha (informer's daugher-in-law) and thereafter her child aged about six months old was also found in the same well on 8.9.2006. Thus, inquiry followed and spot panchanama was drawn (Exh.-40), as also inquest held over the dead body and the body was referred for post mortem examination. The cause of death was mentioned as due to drowning in the post-mortem report (Exh.-20 and 31).
4. On 9.9.2006, Shri Nagorao (PW-1) lodged a complaint alleging that Rekha was treated with cruelty by accused and that ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 3/13 accused were suspecting chastity of Rekha. According to Rekha, he had received the message that Rekha and her son were missing from the house. It is alleged that since 8 to 10 days prior to the incident Laxmi (PW-2) had informed her father Nagorao and Nagorao suspected harassment and illtreatment of Rekha at the hands of the accused. It is the case of the prosecution that Rekha alongwith her child, aged about six months, committed suicide in a well. Thus, the complaint was lodged as F.I.R. No.164 of 2006 under Section 498-A and 306 r/w Section 34 of the Indian Penal Code and investigation followed. The Investigting Officer had recorded the statements of the witnesses and thereafter upon completion of the investigation chargesheeted the accused in the Court of the learned Judicial Magistrate, First Class, Wardha, who committed the case to the Court of Sessions at Wardha.
The charge was framed against the accused under Sections 498-A, 306, r/w Section 34 of the Indian Penal Code. The accused had pleaded not guilty and claimed to be tried.
5. The prosecution had examined only three witnesses in support of its case, namely father of deceased Rekha examined as PW-1/Nagorao, who is also incidentaly first informant in the case. The elder sister of deceased Rekha namely Laxmi was examined as second ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 4/13 prosecution witness who alleged that when Rekha had came to her parental house in the year 2006 for Rakhi festival, she informed to Laxmi that accused No.2 made a demand of money for consuming liquor, and when she did not give money, he beat her and ousted her.
According to Laxmi, Rekha had also alleged that the accused used to suspect her chastity. According to Laxmi, Rekha did not want to stay with her parents' house on the ground that Laxmi was already staying with them. Despite her marriage, she did not want to add burden to her parents while staying in their house. The prosecution has also relied upon the evidence of Investigating Officer who had carried out investigation including spot panchanama (Exh.-40), inquest panchanama (Exh.-26), report from Nagorao (father of the deceased) (Exh.-28) and arrest panchanama respectively Exh.-23, 24 and 25.
6. The learned Advocate for the appellants criticized the impugned Judgment and Order on the ground that there was no sufficient evidence beyond reasonable doubt so as to convict the appellants for serious offences punishable under Section 498-A as well as 306 r/w Section 34 of the Indian Penal Code. The learned Advocate for the appellants submitted that except Nagorao and his daughter, there was no any evidence of independent witnesses such as neighbour ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 5/13 of the appellants regarding alleged cruelty meted out to Rekha. Even evidence of Laxmi (PW-2) is in the nature of hearsay. According to her in the year 2006 when Rekha came for Rakhi festival, she had disclosed about the alleged cruelty. Further, according to the learned Advocate, the prosecution has not brought the evidence of field owner owning a well in which the dead body which was found of Rekha as well her son.
There is no evidence as to what had happened just prior to the death of Rekha and her son, whether, they died accidentally by falling in the well or whether suicide was committed or whether there was alternate possibility of deaths of Rekha and her child. No any concret reason could be found in the evidence. The learned Advocate for the appellants submitted that in order to hold a person guilty of offence punishable under Section 306 of the Indian Penal Code, the prosecution must lead evidence about the suicide which means intentional killing of herself. The abetement of suicide is punishable and the meaning of abetement is mentioned in Section 107 of the Indian Penal Code. The act of abetement of suicide must indicate that the offender had instigated deceased to commit suicide or offender had engaged with one or more other persons in any criminal conspiracy to instigate deceased to commit suicide either by their acts or by illegal omission taking place pursuant to criminal conspiracy or if offender had intentionally aided by ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 6/13 their any act or illegal omission, to instigate the commission of suicide, then, only such person would be liable for punishment under Section 306 of the Indian Penal Code. Under Section 107 two explanations are added to explain the meaning of abetement which clearly indicate necessity of mens rea on the part of offender, within Explanation 1.- A person who, by wilful misrepresentation, or by wilful concealment of a material fact which he is bound to disclose, voluntarily causes or procures, or attempts to cause or procure, a thing to be done, is said to instigate the doing of that thing. Thus, in case of an abetment of suicide there has to be some act on the part of the offender amounting to wilful misrepresentation or wilful concealment of a material facts leading to instigation of commission of suicide by a victim concerned. In Explanation 2.- the evidence may be led that either prior to or at the time of commission of the act of suicide offender had done something in order to facilitate the commission of suicide then only punishment under Section 306 of the Indian Penal Code may be attracted. While under Section 498-A the husband or relative of the husband of a woman who was subjected to cruelty is punishable, however, for this also mens rea is very much necessary indicating wilful misconduct on the part of the offender which may lead a victim to no other option but to commit suicide or which may endanger life of victim or cause grave injury to ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 7/13 her. Harassment of the woman where such harassment is with a view to coercing her or any person related to her to meet any unlawful demand for any property or valuable security or is on account of failure by her or any person related to her to meet such demand. In the present case, it is not in dispute that the deceased was married more than seven years prior to the incident and therefore presumption under Section 113-A is not attracted in the present case. Regarding cruelty or harassment of the deceased Rekha prosecution ought to have examined neighbours of the appellants who can throw light on the facts necessary to prove cruelty and harassment by husband and for his relatives. No evidence is brought forward as to whether the accused No.2 was addicted to consume the liquor or whether there were quarrels or discord between husband and wife. PW-3/Investigating Officer did not depose anything further than the spot panchanama, inquests held over the dead bodies which were referred for post mortem examination and recording the statement of witnesses and arresting the accused. He could have recorded the statement of neighbours of the appellants to throw light upon the facts of any harassment or cruelty on the part of the accused or quarrel, if any, between Rekha and the accused and/or his relatives. Independent evidence can be helpful to find out truth in such cases when point to be decided is cruelty meted out to a married ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 8/13 woman living in a village wherein houses are mostly adjacent to each other.
7. Learned A.P.P., however, submitted that particular number of witnesses is not necessary to prove the offence and the trial Court had rightly believed the evidence of available witnesses although they may be interested for to convict the appellants for offences. He, therefore, support the impugned Judgment and Order.
8. I have considered the evidence led by the prosecution in the present case as also the impugned Judgment and Order. Although, the deceased Rekha died with her child, unfortunately there is no reliable evidence as to how and in what manner she met with her death alongwith her child. We do not have crystal clear evidence as to whether she had jumped into the well in order to kill herself or she alongwith her child fell in the well accidently. Assuming that there were some family disputes between the husband and the wife, it would be risky and unsafe conclusion in the facts and circumstances to impose criminal liability upon the accused either under Section 498-A and/or 306 r/w Section 34 of the Indian Penal Code. It is also pertinent to note that PW-1 father of the deceased is the resident of Akola ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 9/13 (Bajar), while accused were the residents of Dongargaon which is 10 Km. away from the village of PW-1. According to PW 1, accused No.2 used to beat Rekha on the ground that she was not giving money for consuming the liquor, and second allegation is about the accused Nos.1 to 3 suspecting chastity of Rekha, but this statement made in deposition appears to have been afterthought and hearsay on the basis of what was disclosed to him by his elder daughter. Therefore, it is apparent that his knowledge was based on hearsay evidence about the alleged misconduct of the accused. There is no reliable evidence of cruelty or abetment to commit suicide. Uncer these circumstances, possibility cannot be overruled that Rekha might have gone to fetch water from the well alongwith her son and may have fallen accidentally. The prosecution has mainly relied on evidence of PW-2 Laxmi who also appears to have deposed on the basis of what was stated to her in the year 2006 when Rekha allegedly came to their house. This version of PW-1 and 2 unfortunately remained un-corroborated, they had not visited matrimonial home of Rekha. Therefore, it would be risky to base conviction on the premise of such evidence without necessary corroboration from any independent source, bearing in mind the essential ingredients of offence punishable under Section 498-A as well as 306 of the Indian Penal Code as referred above. Learned Advocate ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 10/13 for the appellants made reference to the rulings as listed below :
i) Sau. Vajabai Vikram Sonawane and another vs. The State of Maharashtra, reported in ALL MR (Cri) 1817,
ii) S.S. Chheena vs. Vijay Kumar Mahajan and another, reported in 2010 ALL MR (Cri)3298 (S.C.),
iii) Sanjay Chhagan Jadhav and another vs. State of Maharashtra, reported in 2011 ALL MR (Cri) 3163.
iv) Manik s/o. Uttamrao Solav vs. State of Maharashtra, reported in 2011 ALL MR (Cri) 834.
v) Sitabai @ Sevantabai w/o. Honaji Wanje and another vs. State of Maharashtra, reported in 2008 ALL MR (Cri) 883,
vi) Satish Fakira Dhangar and others vs. State of Maharashtra, reported in 2009 ALL MR (Cri) 2083,
vii) Rajendra s/o. Dongar Patil vs. State of Maharashtra, reported in 2010 ALL MR (Cri) 169,
viii) Smt. Saidabee Mohd. Yasin vs. State of Maharashtra, reported in 2010 ALL MR (Cri) 2687.
Making reference to the rulings, it is submitted that the prosecution is required to lead evidence regarding proof of instigation to the deceased to commit suicide and to establish that the deceased ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 11/13 was fed up due to cruelty meted out to her by the accused persons and therefore committed suicide by jumping into the Well. In such case, vague and general allegations about the cruelty by the family members of the alleged victim cannot made basis for conviction. There must be positive evidence that the death of deceased was suicidal and facts must be established to demonstrate that she was subjected to cruelty. The F.I.R. is also required to prompt in such cases mentioning as to how the deceased was subjected to cruelty by the accused persons. As already observed, commission of suicide involves intentional killing of herself while abetment involves a mental process of instigating a person or intentionally aiding a person to do a thing in this case of commission of suicide. Clear mens rea is necessary so as to attract offence punishable under Section 306 of the Indian Penal Code, as also under Section 498- A of the Indian Penal Code. The prosecution ought to have collected independent corroborating evidence regarding any criminal act for to safely impute criminal liability. The evidence must indicate that the accused had instigated or virtually compelled the victim to commit suicide. Mere sweeping and baseless allegations cannot be accepted as proof of harassment, cruelty or abetment. In cases of cruelty, at the matrimonial home, the evidence is required to be led about the time and date when cruelty was meted out to the deceased at the hands of ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 12/13 the accused. Specific instances ought to be pointed out against each of the accused as to prove whether abetment led the deceased to commit suicide. Therefore, considering the ratio of the above ruling and in the light of the penal provisions under Section 306 and 498-A of the Indian Penal Code, it is concluded that the prosecution had failed to prove the offences punishable under Section 498-A and 306 r/w Section 34 of the Indian Penal Code beyond reasonable doubt. The learned Trial Judge erred in accepting the evidence led by the prosecution as sufficient proof of the offences alleged against the appellants. Although, particular number of witnesses are not necessary to prove the offences, the nature of evidence led must inspire full confidence in judicial mind to hold the accused liable for serious crime under Section 306 of the Indian Penal Code and 498-A r/w section 34 of the Indian Penal Code.
It is a clear error of law on the part of the learned Trial Judge to observe that the evidence as led in this case was free from any kind of doubt.
Particularly, when there was no any concrete evidence beyond the interested statement of Laxmi who was elder sister of the deceased she did not depose except what was stated to her by deceased at the time of Rakhi festival in the year 2006, there was no any corroborative evidence. It is not the case of the prosecution that any of the witnesses relied upon examined had occasion to visit the matrimonial home of ::: Downloaded on - 09/06/2013 18:55:56 ::: Cri.Appeal478.08.odt 13/13 deceased Rekha, so as to depose about the wilful conduct or mis-
behaviour of the accused. The F.I.R. was also not prompt in this case.
It was lodged on the next day of the incident. That may give rise to doubt as to whether it is result of afterthought. Bearing in mind the non-compliance of essential requirement of law as stated in the rulings as aforesaid, the appellants are entitled for an order of acquittal as the prosecution has failed to prove the offences against them beyond reasonable doubt. The impugned Judgment and Order is unsustainable.
9. Therefore the appeal is allowed.
10. Conviction as recorded by the trial Court is set aside. The appellants are acquitted of offences with which they were charged.
11. Amount of fine if deposited be refunded to the accused.
12. Bail bonds stands discharged.
JUDGE DWW ::: Downloaded on - 09/06/2013 18:55:56 :::