Bombay High Court
Suvarna Jyotiram Chavan vs State Of Maharashtra on 9 January, 2013
Author: Sadhana S.Jadhav
Bench: V.K. Tahilramani, Sadhana S. Jadhav
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1207 OF 2007
WITH
CRIMINAL APPEAL NO. 1273 OF 2007
Suvarna Jyotiram Chavan )
Aged 30 years, Residing at borgaon, )
Taluka Tasgaon, District Sangli. )
presently in custody in the
ig )
Yerwada, Pune 411 006. ).Appellant/Orig.Accused
Versus
State of Maharashtra )
At the instance of Tasgaon Police )
Station. )..Respondent
CRIMINAL APPEAL NO. 1273 OF 2007
The State of Maharashtra )
(Through Police Station, Tasgaon, )
Dist. Sangli, C.R. No.50/2007) ).. Applicant
)Orig. Complainat)
Vs.
Sou. Suvarna Jyotiram Chavan, )
Aged 30 years, Occu: Household work, )
R/o Village borgaon, )
Taluka Tasgaon, District-Sngli. ).. Respondents
(Orig. Accused)
Ms. Rebecca Gonsalves, Advocate for the appellant in Cri. Appeal
No.1207 of 2007.
Mr. D.P. Adsule, APP, for the State.
CORAM : SMT.V.K. TAHILRAMANI AND
SMT. SADHANA S. JADHAV, JJ
DATE : JANUARY 9, 2013
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JUDGMENT :(PER SMT. SADHANA S.JADHAV,J.) 1 The Appellant herein stands convicted for the offence punishable under Section 302 of I.P.C. and is sentenced to imprisonment for life and to pay fine of Rs. 1,000/- in default S.I. for one month by Ad-hock District Judge-I, Additional Sessions Judge, Sangli by Judgment and Order dated 12 th September, 2007 in Sessions Case No. 134 of 2007.
2 The Appellant challenges/questions correctness of the Judgment and Order of the conviction. Hence, this Appeal. The State of Maharashtra being aggrieved by the inadequacy of the sentence imposed against the Appellant has sought enhancement of sentence by filing Criminal Appeal No. 1273 of 2007.
3. Such of the facts which are necessary for the decision of this Appeal are as follows :
On 24/4/2007 at about 10.15 a.m. one Kiran Ramchandra Chavan lodged a report at Tasgaon Police Station alleging therein that he is resident of Boregaon, Chavan Mala. His paternal uncles namely Bhimrao Chavan, Rajaram Chavan and ::: Downloaded on - 09/06/2013 19:33:05 ::: Mhi 3 apeal1207.07.sxw Shivaji Chavan are residing in the neighbourhood on the same plot along with their respective families. Jyotiram is the son of Bhimrao. Suvarna i.e. present Appellant is the wife of Jyotiram and they are residing jointly along with their two sons namely, Shubham and Shantanoo. Pratik and Pranav are the sons of Kiran Chanva i.e. the complainant. According to the complainant, on 9/4/2007 at about 9 a.m. the present Appellant approached his wife and requested her to give her necklace (ganthan) as she wanted to show the same to her goldsmith and make a similar ornament for herself. Sunita i.e. wife of complainant gave her the necklace. On the next day, Sunita asked the Appellant to return her ornament. However, the Appellant disclosed that she had kept the ornament in safe and the key was with her father-in-law. At about 3.30 to 4 p.m. Bhimrao Chavan had returned home. At that time his son Pratik aged about 2 and ½ years was playing in the courtyard with Shubham aged about 6 years. Shubham was the son of the present Appellant. It is alleged that Suvarna picked up Pratik and took him to the house of Rajaram Chavan where agricultural implements, pesticides and insecticides were stored.
Shubham had followed his mother. After some time, their servant ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 4 apeal1207.07.sxw namely Basayya Angadi had informed that Pratik was lying unconscious. The complainant and others went in the said room and saw Pratik, froth was oozing from his mouth and a poisonous smell was emitting from his mouth. Therefore, the complainant and Sambhaji took him to the Hospital of Dr. Jadhav at Tasgaon.
The doctor declared him dead. They brought the dead body of Pratik and cremated the said body in the agricultural land of Shamrao. It is alleged that thereafter, Shubham had disclosed that his mother had administered something to Pratik in the room where the insecticides were stored.
It is further the case of the prosecution that on 14.4.2007 at about 10 a.m. Shubham was also found uneasy, froth was oozing from his mouth and there was poisonous smell. He was taken to the Hospital of Dr. Pawar at Vita. Shubham had also died in similar circumstances. The body of Shubham was also cremated next to Pratik. The complainant has further alleged that on 18.4.2007, he and his mother again demanded return of the ornaments from the accused-appellant. She disclosed that she had lost it. Thereafter, on 20.4.2007, her husband Jyotiram had ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 5 apeal1207.07.sxw assured to compensate for the said loss. On 20 th, Jyotiram had dropped Suvarna at maternal house at Hanmant - Vadiya and returned on the same day. Jyotiram was telephonically informed by his relatives that Suvarna had left the house immediately. Her husband and others had allegedly searched for her for two days.
On 22.4.2007, it was learnt from reliable sources that Suvarna was in the house of her aunt at Chitali. Sambhaji Chavan and Ashok More had been to Chitali. The relatives had informed that they would bring Suvarna to Borgaon on the next day. On 23.4.2007, Suvarna returned to her maternal house. She was questioned as to what she had done with the ornaments and where she had been for two days. Suvarna started weeping and disclosed that she had sold the ornaments to a goldsmith at Tasgaon and that since she could not return the same, she had killed Pratik in order to divert the attention of the family members and thereafter she had caused the death of Shubham as he had seen her administering medicine to Pratik. On the basis of the report of Kiran Chavan, Crime No.50 of 2007 was registered at the instance of the appellant for the offence punishable under Section 302 of IPC. She was arrested on 24.4.2007. After completion of investigation, charge sheet was ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 6 apeal1207.07.sxw filed on 30.6.2007. The case was committed to the Court of Sessions and registered as Sessions Case No.134 of 2007. The prosecution examined 15 witnesses to bring home the guilt of the accused.
PW-1 Vijay Pandit Patil - Panch of exhumation of the bodies of the deceased, P.M. and re-burial of the bodies.
PW-2 Shrirang Hindurao Chavan - Panchanama of room where poison was administered to the deceased.
PW-3 Dipak Shankar patil - Panch of production and seizure of receipt for purchase of gold ornaments in the name of Jyotiram Bhimrao Chavan in the police station.
PW-4 Kiran Ramchandra Chavan is the father of deceased Pratik. According to him, they are having vine-yards. They keep pesticides in the house. He deposed before the Court that they wanted to prepare an ornament for is wife to show it to the goldsmith. On 10.4.2007, at about 3 p.m. he saw Pratik and Shubham playing in the Courtyard. Thereafter, the accused had lifted Pratik and taken him to the house of Rajaram ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 7 apeal1207.07.sxw Mahadeo Chavan. Shubham followed her and within a short while they were informed by Bassappa Angadi that Pratik was lying in the room. They saw Pratik unconscious, froth was oozing from his mouth. It was smelling like poison. They had carried Pratik to Doctor Jadhav who declared him dead and thereafter the dead body of Pratik was cremated in the land of Bhimrao Chavan.
It is pertinent to note that he has deposed before the Court that at the time of cremation of Pratik, Shubham i.e. son of the accused was murmuring that his Mummy had administered something to Pratik. He has further deposed that on 14.4.2007, Shubham had also died in similar circumstances and the body of Shubham was burried in the land of Bhimrao Chavan. Within one week, Jyotiram had dropped is wife i.e. accused at Hanmant Vadiya i.e. at her parental house. When Shamrao informed his in-laws to send back the accused, he learnt from them that after his departure, she had immediately left Hanmant-Vadiya. For two days she was missing . After two days, it was learnt that she was at Village Chitali. They were informed that she would be brought on the next day. It is pertinent to note that when she returned back to her maternal house the members of her maternal house ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 8 apeal1207.07.sxw asked her where she was for about two days and where she had kept the Ganthan. She said to have admitted that she had sold the Ganthan and to avoid returning the said ornaments, she had administered poison to Pratik and Shubham, who happened to be the witness.
It is elicited in the cross-examination that the mother of the accused has expired and that she had no brother. PW-4 has further admitted in cross-examination that one of his close relative, namely Arvind Patil is officiating as ASI in Palus Police Station.
The defence has int4roduced Arvind Patil in the cross-examination only to ascertain that although on 10.4.2007 itself PW-4 had learnt that the accused had administered some medicine to his son. He made no efforts to take help from his relative nor he bothered to enquire with the accused about the cause of death of Pratik. In fact, according to him, they had seen the accused lifting Pratik and taking him to the house of Rajaram Chavan. It is pertinent to note that in fact, the Map at Exhibit 51 shows that Pratik was found in the house of Bhimrao Chavan, where the pesticides were stored i.e. a part of the house of the accused.
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3. PW-5 Sunita Chavan is wife of PW-4. She claims that on 10.4.2007 at about 4 p.m., her son Pratik and the son of the accused Shubham were playing in the courtyard and that she saw that the accused had lifted her son Pratik and taken him in her house. She had also seen Shubham following his mother and within 20.25 minutes, Basappa came to their house and informed that Pratik was lying in the room where the pesticides were kept.
Thereafter, she along with her family members i.e. husband, mother-in-law, brother-in-law and his wife went in the room, found Pratik unconscious, froth was oozing from his mouth which was foul smelling. Thereafter , Pratik was taken to Tasgaon by her husband and brother-in-law, he was declared dead and thereafter cremation was performed in the land of Bhimrao Chavan i.e. in the land of father-in-law of the present appellant. According to her, Shubham also died in similar circumstances on 14.4.2007. On 18.4.2007, she and her mother-in-law demanded return of the ornaments from the appellant. On 20 th they reiterated their demand, at that time, the appellant told them that she had lost the said ornaments. On 20th she left the house with her husband. Her husband had returned back. However,l the appellant was missing ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 10 apeal1207.07.sxw for two days. On 22nd April, it was learnt that she was in the house of her aunt at Chitali. On 23 rd , the appellant returned home, she was taken into confidence and upon enquiry, she started weeping and then informed everybody that she had sold the Ganthan in the shop of a goldsmith at Tasgaon and to divert attention, she had admistered the pesticides to Pratik and because Shubham was a witness to her act, she killed her own son on the same day. It is apparent that on 10th itself and thereafter on 14th, PW-5 had also learnt that it is the accused-appellant who had administered pesticides to Pratik and Shubham. However, none of the family members had enquired with her. Neither PW-4 nor PW-5 had questioned the appellant about her act of administering pesticides to Prataik. PW-4 or PW-5 have not deposed before the Court the reaction of the accused-appellant to the death of Pratik.
4. PW-6 Ramesh Kumbhar is working in the shop of goldsmith - Ramchandra Mahadeo Salunkhe, owner of Maur Jewellers. In the said paragraph, PW-7 Ramchandra Salunkhe has deposed before the Court that on 9.4.2007, at about noon, the accused-appellant had been to his shop and demanded ear-rings, ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 11 apeal1207.07.sxw Mangalsutra and anklets in lieu of the demand of the said ornaments, she gave one Ganthan which, according to her, was given to her at the time of marriage. He claims to be acquainted with the accused-appellant as he knew her relatives. According to him, she took remainder amount for purchasing pesticides and other domestic purpose. PW-7 has categorically stated that he issued the bill in the name of the accused. The receipt is at Exhibit
20. We have perused the receipt which is at Exhibit 20, the receipt is issued in the name of Jyotiram Bhimrao Chavan, who happens to be the husband of the present appellant. Hence, PW-7 was falsified oon the said account and it appears that her husband had been to the shop of Mayur Jewellers and therefore the receipt is issued in his name.
5. PW-8 Sambhaji Chavan had accompanied PW-4 to Tasgaon when they had taken Pratik to the hospital of Dr. Jadhav.
PW-8 categorically stated that on 22nd April, he had learnt that the accused-appellant was at Chitali and he had been to Chitali along with Ashok More. He claims to have met the aunt of the accused who told them that she would bring the accused to Borgaon on the ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 12 apeal1207.07.sxw next day. According to him, he was present when the accused-
appellant returned to Borgaon and allegedly made extra judicial confession before the villagers and family members.
6. PW-9 Jyotiram @ Shamrao is the husband of the accused-appellant. According to him, on 10th April, Pratik had expired in suspicious circumstances. After two days after the death of Pratik, Shubham was murmuring that Mummy had administered something to Pratik. Thereafter, on 14.4.2007, Shubham had died in similar circumstances in the same room.
PW-9 has further deposed that when they found Shubham unconscious, he and his brother Vijay had taken Shubham to Vita.
On the way to Vita, upon enquiry, Shubham had disclosed to him that the accused had administered something to him. They returned home with the dead body of Shubham and cremated him in the same land near Pratik. Thereafter, PW-5 and mother of Kiran were intermittently demanding the return of Ganthan and when he expressed his desire to compensate for the Ganthan, the accused had asked him to leave her in the house of her grandmother at Village Hanmant-Vadiya so that she could make ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 13 apeal1207.07.sxw ornaments to fetch the amount from her grandmother and therefore, he had taken her on his motor-cycle to village Hanmant Vadiya. Her grandmother had expressed her inability to give the amount. The accused had told him to return home and she would follow thereafter along with the money. He then learnt that the accused had left Hanmant-Vadiya soon after his departure. He had sent his brother Sambhaji and Ashok More to Chitale to bring the accused as he had learn that she was with her aunt. He further deposed that on 23.4. 2007, the accused came to Borgaon at about 11.00 a.,m. In the presence of villagers and neighbours.
They made enquiry with her and after writing for some time, she had disclosed that she had sold the Ganthan in the shop and Mayur Jewellers and that she had administered pesticides to Pratik and Shubhamn. Soon thereafter Kiran went to Tasgaon Police Station and lodged a report. PW-9 has further stated that upon enquiry in respect of whereabouts, his wife had disclosed that she was with Manik at Islampur. Incidentally, Manik Lakhe (PW-13) happens to be the maternal cousin of PW-9.
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7. The conduct of PW-9 doe not appear to be natural. It canot be believed that although his son had disclosed to him that the accused had administered something to him, he would remain indifferent and not asked the accused about her administering something to their son Shubham. His silence speaks volumes for itself. It further cannot be believed that he would be more concerned for the Ganthan than about the life of his nephew and his son and that he would send his wife to her matrimonial house to make arrangements for compensating PW-5 in respect of the Ganthan. Even after the accused returned to Borgaon, they took her into confidence and firstly asked her about the Ganthan and thereafter she allegedly admitted to have administered pesticides to both the children.
8. At this stage, the learned Counsel appearing for the appellant has rightly submitted that the alleged extra judicial confession made before the villagers and relatives is not voluntary and hence cannot be relied upon for convicting the accused. The learned Counsel has further submitted that extra judicial confession is a weak piece of evidence and cannot be relied upon ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 15 apeal1207.07.sxw unless it is voluntary and should appear to be truthful. We accept the submission of the learned Counsel appearing for the appellant and discard the evidence adduced by the prosecution as far as extra-judicial confession is concerned.
9. PW-10 Prabhakar Patil is the photographer who had taken photographs at the time of examination of the dead bodies.
10. PW-11 is Sunil Patil, Circle Officer, who has drawn the map of the spot and has proved Exhibit 51. It is clear from the map that Pratik had died in one of the rooms of the house of Bhimrao Chavan i.e. in the house of the accused and that pesticides were stored in the said room of the house on a wooden plank which could be within the reach of the children.
11. PW-12 Shivaji Shankar Kesare, Manager-cum-room Boy working in Hotel Relax Executive at Islampur. He has deposed before the Court that on 21.4.2007 at about 5.15 p.m. the accused had come to their lodge along with Manik Lakhe and left the lodge on 22.4.2007 at about 6 a.m. PW-13 is Manik Vasant ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 16 apeal1207.07.sxw Lakhe, who happens to be the maternal cousin of PW-9 i.e. the husband of the accused-appellant. He has deposed before the Court that he had developed intimacy with the present accused-
appellant. According to him, on 21.4.2007 at about 3 p.m., Suvarna informed him telepathically that she had lost the Ganthan of PW-5. Therefore, they both came to Islampur on motor-cycle and resided overnight in Hotel Relax Executive. She had informed PW-13 that she tried to get the amount at Chitali and therefore, they left the lodge at 6 a.m. on 22.4.2007.
12. PW-14 Dr. Vishnu Salunkhe was working as medical officer at Rural Hospital, Tasgaon. He had performed the post-
mortem on the dead bodies of the children on the spot after their bodies were exhume. He had issued death certificates which are at Exhibits 61 and 62. According to him, the bodies were decomposed and hence the possibility of evaporation of Chlormequa Chloride cannot be ruled out. Similarly the possibility of percolation of the said pesticides in earth could not be ruled out. PW-14 has categorically stated that it would be beyond his realm to assign the exact cause of death. He has ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 17 apeal1207.07.sxw specifically stated that pursuant to the demand by the police, he had prepared both the certificates on 1.9.2007. We have perused Exhibit 61 and Exhibit 62. It is clear from the certificates that P.M. was done on 24.4.2007 on both the dead bodies on the spot.
It shows that the bodies were highly decomposed and the C.A. Reports for poisoning are negative. It is also stated that the covering letter written to the Forensic Laboratory shows that the samples were dispatched on 26.4.2007 and were received in the office of the C.A. On 27.4.2007 and that specific chemical testing does not reveal any poisoning.
13. PW-15 Anil Deshmukh is the Investigating Officer. He has stated that on 26.4.2006, he had recorded the statements of three witnesses, including PW-5 Sunita. He has further stated that on 27th the husband of the accused i.e. PW-9 had produced one receipt issued to the accused by the goldsmith. The said receipt is at Exhibit 19.
14. In order to prove the offence punishable under Section 302 of IPC, it is incumbent upon the prosecutiton to prove that the ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 18 apeal1207.07.sxw victim has died a homicidal death. The prosecution has placed on record a communication to the Investigating Officer dated 27.4.2007 stating therein that master Pratik Chavan was brought to his Hospital and was declared dead on arrival. The relatives were advised to Pune MLC for post-mortem. It is clear that Dr. Vijay Jadhav has not stated that Master Pratik Chavan was brought in his hospital on 10.4.2007. It is further clear that although the relatives were advised, they had not taken the dead bodies for postmortem to ascertain the exact cause of death. It is clear that there is no medical record in the hospital to show that the child was brought to Jadhav Hospital on 10.4.2007.
15. Similarly, Dr. Pawar has issued a letter to the Investigating Officer which is at Ex.11 showing that Shubham was brought to his hospital by his father. Shubham was dead. He had advised the father of Shubham to take the dead body to Civil Hospital. This communication is also dated 27.4.2007 i.e. 3 days after registration of the offence. There is nothing to indicate that Shubham was taken to Yashoda Hospital of Dr. pawar on 14.4.2007. The prosecution has not examined Dr. Vijay Jadhav or ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 19 apeal1207.07.sxw Dr. J.M.Pawar to establish that Pratik and Shubham were taken to the respective hospitals on the date as alleged by the prosecution witnesses. There is no explanation as to why the dead bodies were not taken for post-mortem or to the civil hospital.
16. The death certificates of Pratik and Shubham are placed on record showing the dates of their death. However, it is clear that the death is registered on 26.4.2007. It is clear that deaths were registered at the behest of the Investigating Officer two days after registration of the FIR.
17. The prosecution has failed to establish that the children have died a homicidal death. No poison is detected and the medical officer who has conducted the post-mortem has stated that it is not possible for him to assign the definite cause of death.
Histo-Pathological examination has not been conducted.
18. The prosecution case cannot be accepted for the following reasons :-
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(i) The prosecution has failed to establish homicidal death
of the children on the dates alleged by the prosecution witnesses.
(ii) Shubham had allegedly made an oral dying declaration to PW-9 on the way to the hospital. Inspite of it, PW-9 had an indifferent attitude and the conduct of PW-9 appears to be humanly unnatural conduct. Inspite of it, he had taken his wife to village Hanmant-Vadiya within six days after demise of her son only to compensate for the Ganthan.
(iii) The receipt issued by Mayur Jewellers shows that it was issued in the name of PW-9. Moreover, the receipt was produced before the Investigating Officer by PW-9. The receipt is at Exhibit 20. In the event of the accused selling the Ganthan to Mayur Jewellers clandestinely, the receipt would be recovered under Section 27 of the Indian Evidence Act as it would be in the custody of the accused-appellant. PW-9 has not offered any explanation as to how and why receipt was in his custody and when he got the knowledge of the same. Moreover, PW-7 has stated that the receipt was issued in the name of the accused.
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(iv) There is an inordinate and unexplained delay in
lodging the FIR. Firstly, according to the witnesses, Shubham was murmuring that the accused had administered something to Pratik to which there was no reaction of the witnesses. Secondly, Shubham had made oral dying declaration to PW-9 on 14.4.2007.
On 23.4.2007, the accused allegedly admitted to have committed the offence at about 11 a.m. The FIR was lodged on 24.4.2007.
No explanation is coming forth for the inordinate delay in initiating the prosecution.
(v) The prosecution witness had learnt that the accused was in the company of PW-13 between 22nd and 23rd. Thereafter, the prosecution was initiated against the accused holding her responsible for the death of Pratik and Shubham. False implication cannot be ruled out. Hence, it can be safely inferred that the prosecution has failed to establish the guilt of the accused.
19. The State has filed Criminal Appeal No.1273 of 2007 seeking enhancement of the sentence. Before an accused can be ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 22 apeal1207.07.sxw convicted at the trial by charge of murder, the fact of death should be proved by the prosecution by adducing such evidence as would render the commission of the crime morally certain and leave no ground for reasonable doubt. The enquiry as to who committed the offence would begin only if it is proved by cogent, compelling and consistent evidence that the death is of homicidal death. The enquiry by a Court is not to the extent as to why and how a person has died but the enquiry is to ascertain as to who is the perpetrator of crime and for that purpose, it is incumbent on the prosecution to establish that an offence has taken place.
The learned APP has submitted that in the present case, death by poisoning could not be proved because the bodies were highly decomposed and according to the doctor, the poisoning must have evaporated. However, we cannot agree with the said submission.
Reliance can be placed on the Judgment delivered by the Apex Court in the case of Ramgopal v/s. State of Maharashtra reported in AIR 1972 SC 656. In a poisoning case, even in absence of evidence as to chemical examination, the conviction ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 23 apeal1207.07.sxw can be based on other surrounding circumstances, provided they are cogent, convincing and beyond reasonable doubt.
"99. Mode of proof in case of murder by poisoning. In cases of murder by administering poison the court must carefully see the evidence and determine the four important circumstances which alone can justify a conviction :
(i) that there is a clear motive for accused to administer poison to the deceased.
(ii) That the deceased died of poison said to have been administered.
(iii) the accused had the poison in his possession.
(iv) that he had an opportunity to administer the poison to the deceased.
The next submission advanced by the learned APP is that the prosecution witness P.W. 4 and 5 have stated that Pratik was lifted by the Accused/Appellant and taken inside the house and therefore, there is ample evidence of last seen together. We do not agree with the said submission as the witnesses had not reacted to the death of Pratik immediately thereafter. Reliance can be ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 24 apeal1207.07.sxw placed on the Judgment delivered by the Apex Court in the case Arjun Marik vs. State of Bihar (1994) 2 SCJ 604. The Supreme Court held as follows :
"But it is settled law that the only circumstance of last seen will not complete the chain of circumstances to record the finding that it is consistent only with the hypothesis of the guilt of the accused and, therefore, no conviction on that basis alone can be founded."
Evidence has to be appreciated with a sense of reality and probabilities which appeal to a prudent man. In the present case, the inordinate delay in initiating prosecution against the accused is a clear indication of false implication of unsustainable grounds.
The fact that the prosecution has failed to establish that the children have died of homicidal death, there arises no question of enhancing the sentence in view of the fact that the appellant in Criminal Appeal No.1207 of 2007 is being acquitted of the charges levelled against her. Consequently, Criminal Appeal No.1273 of 2007 is dismissed.
20. Hence, we pass the following order :-
(1) The Criminal Appeal No.1207 of 2007 is allowed. The Judgment and order passed by the Additional Sessions Judge, Sangli in Sessions Case No.134 of 2007 is hereby quashed and set ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 25 apeal1207.07.sxw aside. The appellant is acquitted of the offence punishable under Section 302 of IPC. She be released forthwith, if not required in any other case. Fine amount, if paid, shall be refunded to the accused-appellant.
(2) Criminal Appeal No.1273 of 2007 filed by the State of Maharashtra is dismissed. No order as to costs.
(SMT. SADHANA S. JADHAV, J) (SMT.V.K.TAHILRAMANI, J.) ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 26 apeal1207.07.sxw ::: Downloaded on - 09/06/2013 19:33:06 ::: Mhi 27 apeal1207.07.sxw IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1207 OF 2007 WITH CRIMINAL APPEAL NO. 1273 OF 2007 Suvarna Jyotiram Chavan ) Aged 30 years, Residing at borgaon, ) Taluka Tasgaon, District Sangli. ) presently in custody in the ig ) Yerwada, Pune 411 006. ).Appellant/Orig.Accused Versus State of Maharashtra ) At the instance of Tasgaon Police ) Station. )..Respondent CRIMINAL APPEAL NO. 1273 OF 2007 The State of Maharashtra ) (Through Police Station, Tasgaon, ) Dist. Sangli, C.R. No.50/2007) ).. Applicant )Orig. Complainat) Vs. Sou. Suvarna Jyotiram Chavan, ) Aged 30 years, Occu: Household work, ) R/o Village borgaon, ) Taluka Tasgaon, District-Sngli. ).. Respondents (Orig. Accused) Ms. Rebecca Gonsalves, Advocate for the appellant in Cri. Appeal No.1207 of 2007.
Mr. D.P. Adsule, APP, for the State.
CORAM : SMT.V.K. TAHILRAMANI AND
SMT. SADHANA S. JADHAV, JJ
DATE : JANUARY 9, 2013
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P.C. (PER SMT. SADHANA S. JADHAV,J.)
For the reasons stated in the Judgment separately, we pass the following order :-
(1) The Criminal Appeal No.1207 of 2007 is allowed. The Judgment and order passed by the Additional Sessions Judge, Sangli in Sessions Case No.134 of 2007 is hereby quashed and set aside. The appellant is acquitted of the offence punishable under Section 302 of IPC. She be released forthwith, if not required in any other case. Fine amount, if paid, shall be refunded to the accused-appellant.
(2) Criminal Appeal No.1273 of 2007 filed by the State of Maharashtra is dismissed. No order as to costs.
(SMT. SADHANA S. JADHAV, J) (SMT.V.K.TAHILRAMANI, J.) ::: Downloaded on - 09/06/2013 19:33:06 :::