Bombay High Court
Karvir vs State Of Maharashtra on 18 September, 2012
Author: V. M. Kanade
Bench: V.M. Kanade, P. D. Kode
APEAL. 300-06
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VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 300 OF 2006
Vishwanath Madhukar Shelar, )
Age 40 years, Occu. - Business, )
Residing at Beghar Vasahat, )
At and Post Shinganapur, Taluka - )
Karvir, District - Kolhapur .. Appellant/Orig. Accused
Vs.
State of Maharashtra .. Respondent
.....
Dr. Yug Mohit Choudhary, for the Appellant.
Mrs. V. R. Bhosale, APP for the Respondent-State.
......
CORAM : V. M. KANADE &
P. D. KODE, JJ.
DATE : SEPTEMBER 18, 2012.
ORAL JUDGMENT [PER : V. M. KANADE, J.]
1. Heard the learned counsel appearing on behalf of the Appellant and the learned APP appearing on behalf of the Respondent-State. The Appellant is the original Accused who was convicted by the 3rd Ad-Hoc Additional Sessions Judge, Kolhapur for he offence punishable under section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life. He was also 1/9 ::: Downloaded on - 09/06/2013 19:08:26 ::: APEAL. 300-06
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directed to pay fine of Rs. 500/-, in default to suffer simple imprisonment for one month.
2. The brief facts are that the Appellant married the deceased Kalpana after his first wife Pushpa expired. The Appellant had one daughter and one son from his first marriage and one son from the second marriage. The Accused was running a Panshop, which was situated at a distance of 1 Km. from his house.
3. The prosecution case is that on 9-1-2004, the complainant Ganpati Krishna Kirolkar went to the house of the Accused and met the Appellant's wife Kalpana and thereafter he took meal at about 9.00 p.m. According to the prosecution case, Accused came back at about 10.00 p.m.; he picked up quarrel with his wife and thereafter he took out a knife from his pocket and gave two blows on her chest and stomach with the said knife and he thereafter ran away. The Complainant raised chaos and neighbours came there. However, by that time Kalpana succumbed to the injuries and had died. A complaint was filed at the Karvir Police Station. The offence was registered by the police under section 302, 506 of the Indian Penal Code against the Accused. Inquest panchanama was prepared. The doctor performed post mortem and gave an opinion that death was homicidal and unnatural.
4. Prosecution examined three witnesses namely PW 1 Ganpati Kirolkar - the complainant; PW 2 Neminath Ramchandra Kapse who was a panch in respect of recovery of the knife at the instance of Accused and; PW 3 Kashinath Keshav Rathod - the 2/9 ::: Downloaded on - 09/06/2013 19:08:27 ::: APEAL. 300-06
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investigating officer. The Accused in his statement under section 313 Cr. P. C. has admitted most of the prosecution case. However, his defence was that he had seen the complainant and his wife in a compromising position and because of grave and sudden provocation, he had assaulted his wife Kalpana with a knife, and thereafter gone to the police station. The Accused had also filed a written-statement and reiterated the said facts in the written-statement. He had stated after having seen his wife in a compromising position with the complainant, in a heat of rage the said offence was committed. He had repented and felt sorry for the offence committed by him. The trial court, however, on the basis of evidence of PW 1 Ganpati Kirolkar (complainant) convicted the Accused for the offence punishable under section 302 of the I. P. Code and sentenced him to suffer rigorous imprisonment for life.
5. We have heard the learned counsel appearing on behalf of the Appellant/Accused and the learned APP appearing on behalf of the Respondent-State. The learned counsel for the Appellant has taken us through the judgment and order of the trial court and also the notes of evidence, adduced by the prosecution and the statement of Accused under section 313 Cr. P.C., as also his written-statement. It is submitted that the Appellant was released on bail in February 2011 and at that time he had already completed about 8 years sentence of imprisonment, including the remissions which were given to him for the actual imprisonment. It is submitted that case of the Appellant squarely falls within the First Exception to Section 300, and as such he urged that the conviction of the Appellant under section 302 may 3/9 ::: Downloaded on - 09/06/2013 19:08:27 ::: APEAL. 300-06
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be set aside and may be altered to conviction under section 304 Part-I of the I. P. Code.
6. The learned APP appearing on behalf of the Respondent- State, on the other hand, submitted that the judgment and order of the trial court may be confirmed.
7. In the present case, prosecution has examined only three witnesses. PW 1 is the eye witness; PW 2 is the panch witness regarding the recovery of knife and; PW 3 is the investigating officer. It is an admitted fact that the Accused assaulted his wife with a knife.
The PW 1 (complainant) has given one version about the incident which had taken place, and on the other hand, the Accused has given his own version regarding the manner in which the incident had taken place. The Accused/Appellant has not disputed that he had assaulted his wife with a knife. The only difference is in the version given by the complainant and the accused is that - according to the complainant the Accused came at about 10.00 p.m. after the deceased Kalpana and the complainant had a meal at 9.00 p.m., and thereafter the Appellant picked up quarrel with his wife and suddenly he took out knife from his pocket and assaulted her with that knife. Whereas according to the Appellant/Accused when he came home at about 10.00 p.m. he saw the motor-cycle of the complainant outside his house and he became suspicious and therefore, he peeped inside the room and saw that his wife and the complainant were sleeping on one cot and therefore, he barged inside the room and saw both of them in compromising position and after seeing this, Appellant dragged his 4/9 ::: Downloaded on - 09/06/2013 19:08:27 ::: APEAL. 300-06
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wife inside the kitchen who assaulted him with a grinding stone, as a result, he received injury on his hand. He has stated that he had seen under-garments of his wife on the bed and had seen his wife and the complainant in a compromising position, and thereafter out of sudden rage, he picked a kitchen knife and assaulted her. The Appellant, therefore, has not disputed the homicidal death of the deceased. The Accused has admitted the post mortem notes.
8. The only question which, therefore, falls for our consideration is whether the Appellant has established that his case falls under first exception to section 300 of I.P.C. We will have, therefore, to examine whether version given by the Appellant is probable and acceptable. The complainant has admitted that the Accused came at 10.00 p.m. According to him, deceased Kalpana and the complainant had taken their meal at 9.00 p.m. and the deceased had prepared mutton for him. The post mortem notes indicate that stomach of the deceased was empty. It, therefore, creates doubt about the version given by the complainant that he and the deceased had taken a meal at 9.00 p.m. Had they taken a meal, in the post mortem some food would have been found in the stomach of the deceased. This creates a doubt about the version given by the complainant. Secondly, from the inquest panchanama, it can be seen that the blouse of the deceased was open; buttons of her blouse were removed and the nicker was also not found on her person. The condition of the deceased, particularly of her clothes does indicate that the version of the complainant that the Accused came there and thereafter after some time suddenly assaulted the deceased, does not 5/9 ::: Downloaded on - 09/06/2013 19:08:27 ::: APEAL. 300-06
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appear to be correct version. The conduct of the Appellant also is also relevant. According to him, he thereafter went to the police station.
There is no arrest panchanama prepared by the police, indicating that the Appellant was absconding and thereafter was apprehended by the police. Taking into consideration the aforesaid facts, in our view, the Accused by virtue of his statement under section 313 Cr. P. C. and also his written-statement has probabilised his defence of assault on his wife on account of grave and sudden provocation. It has come on record that there are two ways going to the house of the Accused, and the complainant instead of travelling on the road on which shop of the Appellant was situated, he travelled by a circuitous route and avoided to meet the accused and went to the house of the deceased.
All these circumstances, therefore, clearly indicate that version of the Appellant appears to be the correct version.
9. In the present case, the Appellant is seeking benefit of Exception 1 to Section 300 of I.P.C. It is a settled legal position that burden of proving such an Exception is on the Accused. In the present case, apart from putting suggestions to the witnesses, the Appellant has filed his written-statement and has also admitted certain incriminating circumstances during his examination under Section 313 Cr. P. C., without referring Exception 1 to Section 300 I.P.C. In the present case, in our view, there is sufficient material on record pointing to the existence of circumstances leading to that Exception. It is also well settled that burden is on the Accused to prove such a fact, which can be discharged either through the defence evidence or even through the prosecution evidence by showing the pre-
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ponderence of probabilities. The evidence on record clearly suggests that the Accused must have seen something lascivious between his wife and the complainant (PW 1), just when he entered the house, after he returned from the shop.
10. There can be little doubt that if the Accused had witnessed the scene as mentioned by him in his written-statement , his mind would have suddenly deranged. Any ordinary man with normal senses would be outraged at such a scene. We are, therefore, inclined to afford to the Appellant/Accused benefit of Exception 1 to Section 300 I.P.C., and as such we find the Appellant guilty only under Section 304 Part-I of the I.P.C. and therefore, in our view, the Appellant will have to be given benefit of Exception 1 to Section 300. Exception 1 to Section 300 of I.P.C. reads as under -
"Exception 1.- When culpable homicide is not murder.-- Culpable homicide is not murder if the offender, whilst deprived of the power of self-control by grave and sudden provocation, causes the death of the person who gave the provocation or causes the death of any other person by mistake or accident.
The above exception is subject to the following provisos:-
First.--That the provocation is not sought or voluntarily provoked by the offender as an excuse for killing or doing harm to any person.
Secondly.--That the provocation is not given by anything done in obedience to the law, or by a public servant in the lawful exercise of the powers of such public servant.7/9 ::: Downloaded on - 09/06/2013 19:08:27 :::
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Thirdly.--That the provocation is not given by anything done in the lawful exercise of the right of private defence.
Explanation.--Whether the provocation was grave and sudden enough to prevent the offence from amounting to murder is a question of fact."
11. The learned counsel appearing on behalf of the Appellant has invited our attention the judgment of the Apex Court in the case of - State of U. P., Appellant Vs. Lakhmi, Respondent [AIR 1998 Supreme Court 1007]. He has submitted that in the said case also under similar circumstances benefit of Exception 1 to Section 300 was given to the Accused by the Apex Court and Accused was sentenced to undergo rigorous imprisonment for six years. In our view, the facts of the case clearly indicate that the Appellant is entitled to get the benefit of Section 300, Exception 1, of the I. P. C.
12. The trial court has not taken into consideration the defence of the Accused and has ignored the vital aspect of the case, and therefore, had erred in convicting the Appellant for the offence punishable under Section 302 of I. P. C. The conviction of the Appellant under Section 302 of I. P. C. will have to be set aside and altered to Section 304, Part I of the I.P.C.
13. The Appellant has already undergone six years and three months of actual imprisonment and if the remissions are taken into consideration, the total sentence he has undergone is eight years and one month. It has come on record that during this time, the Appellant was in jail. His three children, practically, had to beg on the streets. It has also come on record that the Appellant had completed his 8/9 ::: Downloaded on - 09/06/2013 19:08:27 ::: APEAL. 300-06
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graduation while he was in jail and is now gainfully employed and is looking after his children. The incident in question where the offence was committed in fit of rage when the Accused was deprived of the power of self-control, by grave and sudden provocation, which was not sought voluntarily by the Accused as an excuse for killing his wife. Hence, the following order.
I. Appeal is partly allowed.
II. The conviction of the Appellant under section 302 of the
Indian Penal Code is set aside. He is however, convicted for the offence punishable under section 304 Part-I of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for eight years. It is not in dispute that the Appellant has already undergone eight years and three months sentence, including remission.
II. Since the Appellant has already undergone the sentence, the bail bonds of the Appellant are cancelled.
. Appeal is accordingly disposed of.
[ P. D. KODE, J.] [ V. M. KANADE, J.]
V. P. Halemath
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