Bombay High Court
Digambar Bhujang Kamble vs The State Of Maharashtra on 28 February, 2012
Author: A.M. Thipsay
Bench: A.M. Thipsay
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY,
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 44 OF 2012
Digambar Bhujang Kamble
Age : 46 years, Occ : Private Service,
R/o Dhanegaon, Tq. & Dist. Nanded.
..APPELLANT
-VERSUS-
1. The State of Maharashtra
Through Police Station Rural Nanded,
Tq. & Dist. Nanded.
2. Sk. Rasool S/o Sk. Maheboob
Age : 30 years, Occ : Labour,
3. Sk. Gous S/o Sk. Maheboob
Age : 22 years, Occ : Labour,
4. Sk. Babu S/o Sk. Habib
Age : 28 years, Occ : Labour,
5. Abdul Mukhid S/o Abdul Gafar
Age : 28 years, Occ : Labour,
6. Sk. Fakhiyabee W/o Sk. Mehaboob
Age : 42 years, Occ : Housewide,
7. Sk. Hurunisa W/o Sk. Rasool
Age : 28 years, Occ : Housewife.
All Respondent Nos. 2 to 7
R/o Dhanegaon, Tq. & Dist. Nanded.
and others.
..RESPONDENTS
.....
Shri G.G. Suryawanshi, advocate for appellant.
Shri T.S. Lodhe, A.P.P. for respondent no.
1/State.
Shri U.B. Bilolikar, advocate for respondent
nos. 2 to 7.
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.....
CORAM : A.M. THIPSAY , J.
DATE : 28th February, 2012
ORAL JUDGMENT :
1. Heard Mr. G.G. Suryawanshi, the learned advocate for the appellant and Mr. U.B. Billolikar, the learned advocate for respondent nos. 2 to 7. Heard Mr. T.S. Lodhe, the learned A.P.P. for respondent no.1/State.
2. This appeal challenges the judgment and order passed by the Additional Sessions Judge-3, Nanded, in Sessions Case no. 48/2010, whereby he acquitted the respondent nos. 2 to 7, who were the accused in the said case, of offences punishable under Sections 306 of IPC, 504 IPC and 506 of IPC r/w Section 34 of IPC.
3. Since a doubt was raised about the maintainability of present appeal, Mr. Suryawanshi submits that the appellant being `a victim' within the meaning of clause 2(wa) of ::: Downloaded on - 09/06/2013 18:13:56 ::: 3 cria44.12 the Code of Criminal Procedure, the present appeal by him, is maintainable by virtue of proviso to Section 372 of the Code. He submits that the appellant is the father of the victim and has suffered mentally and physically, by reason of the acts of respondent nos. 2 to 7.
According to him, therefore, the appellant would fall within the definition of victim, as given in the said clause 2(wa) of the Code, and as such, the appeal would be maintainable.
4. There is substance in these contentions, and therefore, the appeal is considered for its admission.
5. The case of the prosecution, as reflected from the judgment delivered by the learned Additional Sessions Judge, is that the first informant Digamber i.e. the present appellant had two sons viz.:- Rajesh and Vijay and two daughters, viz.:- Surekha and Sunita. On 14.01.2008, at about 9 a.m., Rajesh was taking water from the common water tap situated infront ::: Downloaded on - 09/06/2013 18:13:56 ::: 4 cria44.12 of his house. At that time, a quarrel took place between him and one Hurunisa - the respondent no.7 - when the respondent no.7 said to Rajesh "vkjs rq>s cgqr eLrh vkbZ D;k] rsjh eLrh ftjkrh] rq>s esjh vkneh dh rjQls fn[kkrh". The respondent no.7 threatened Rajesh of assault. The incident ended there, but later, the respondent no.7 called her husband Shaikh Rasool (respondent no.2) and brother-in-law Shaik Gous (respondent no.3), who searched for Rajesh at the bus stand. Rajesh had been sent to Kanjala. The respondents again came to the house of the first informant, abused him in filthy language and gave a threat of assaulting Rajesh.
On 15.01.2008 also, at about 8 a.m. respondent no.2 came to the house of the first informant and asked the wife of the first informant, to produce Rajesh by 3 p.m. and ask him to tender an apology.
At about 8 p.m. on that day, the first informant received a phone call from one Shankar ::: Downloaded on - 09/06/2013 18:13:56 ::: 5 cria44.12 Kamble, that Rajesh was admitted in the hospital. When the first informant went there, Rajesh had died. It was revealed that he had consumed some poisonous substance and committed suicide.
Later on, a chit was found in the clothes of the said Rajesh, wherein he attributed his suicide to the acts of the respondents.
6. Totally 14 witnesses were examined during the trial. The learned Additional Sessions Judge did not believe the version of the prosecution and acquitted the respondents.
7. The learned Judge, apparently, doubted that that chit was, indeed, found in the pant pocket of Rajesh. He observed that the said chit was undated. He also found that the opinion of the handwriting expert did not indicate that it had been written by Rajesh only. The learned Judge also observed that the contents of the chit did ::: Downloaded on - 09/06/2013 18:13:56 ::: 6 cria44.12 not disclose the alleged incident dated 14.01.2008. The learned Judge doubted the alleged incident dated 14.01.2008 also, for the reason that the respondents were residing at a distant place and had their own water tap connection, and therefore, were having no reason to go to common water tap.
8. For deciding this appeal, it is not necessary to consider whether evaluation of evidence, as done by the trial Court, is proper or not. It is because the appeal involves a very fundamental question viz.:- whether the allegations levelled against the respondents even if accepted as true, disclose commission of an offence punishable under Section 306 of the Indian Penal Code, by them, or any of them.
9. It is obvious that the basis to implicate the present appellants is the claim that `it is because of the acts done by the respondents, Rajesh had committed suicide'. The culpable acts are said to be the acts of giving threat to ::: Downloaded on - 09/06/2013 18:13:56 ::: 7 cria44.12 Rajesh and the act of searching Rajesh by the respondent nos. 2 to 7 (which was, apparently, only for securing his apology) and the determination of respondents to teach a lesson to Rajesh.
10. Thus, the real issue that arises in the present appeal is assuming that Rajesh had committed suicide because of the acts (of threatening etc) of the respondents, or some of them, whether the respondents can be said to have abetted commission of suicide by Rajesh ?
11. The law relating to `abetment' is found in Chapter V of the Indian Penal Code. Section 107 of the I.P.C. reads as under :
"107. Abetment of a thing.-- A person abets the doing of a thing, who -
First.- Instigates any person to do that thing: or Secondly.- Engages with one more other person or persons in any conspiracy for the doing of that thing, if an act or illegal omission takes place in pursuance of that conspiracy, and in order to the doing of that thing; or Thirdly- Intentionally aids, by any act or illegal omission, the doing of that thing.::: Downloaded on - 09/06/2013 18:13:57 :::
8 cria44.12 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 that thing.
Illustration A, a public officer, is authorized by a warrant from a Court of Justice to apprehend Z. B, knowing that fact and also that C is not Z, wilfully represents to A that C is Z, and thereby intentionally causes A to apprehend C. Here, B abets by instigation the apprehension of C. Explanation 2.-- Whoever, either prior to or at the time of the commission of an act, does anything in order to facilitate the commission of that act, and thereby facilitates the commission thereof, is said to aid the doing of that act."
12. Section 108 of the Indian Penal Code defines `abettor'. It reads as under :
"108. Abettor.-- A person abets an offence, who abets either the commission of an offence, or the commission of an act which would be an offence, if committed by a person capable by law of committing an offence with the same intention or knowledge as that of the abettor."
(Explanations and illustrations omitted as not relevant for the present.)
13. Here, the case is of abetment by instigation; and other two modes of abetment, viz.:- by conspiracy and by aiding, as ::: Downloaded on - 09/06/2013 18:13:57 ::: 9 cria44.12 contemplated under the clause `secondly' and `thirdly' of Sec. 107 are out of question. The issue then comes to this : when a person is said to `instigate' another ? The word `instigate' literally means to goad, or urge, forward, or to provoke, incite, urge, or encourage, to do an (evil) act. It is well settled, that in order to amount to abetment, there must be mens rea or community of intention. Without knowledge or intention, there can be no abetment and the knowledge and intention must relate to the act said to be abetted, i.e., suicide, in this case.
In order to constitute `abetment by instigation', there must be a direct incitement to do the culpable act.
14. The concept of `abetment' in the context of abetment of suicide, which is punishable under Sec. 306 of the I.P.C., has been often discussed by the High Courts and also by the Apex Court in their pronouncements. A reference to some of them would illustrate the correct legal position.
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15. In Manish Kumar Sharma Vs. State of Rajasthan (1995 Criminal Law Journal 3066), the prosecution story was that the accused Manish Kumar had advanced some money to the victim Kusum Devi and that there were frequent quarrels between the said accused and the said Kusum Devi. Kusum Devi started living a life full of tension, which was accentuated on account of persistent demands made by the accused in respect of money. On the fateful day, the accused had, allegedly, demanded his money back and uttered the words " jaMh rw ejrh D;ks ugh gS ! esjs lkFk py ugh rks rw>s tkuls ekj nwaxk !"; whereupon Kusum Devi consumed some tablets of some poisonous substance and died. After carefully considering the legal position and the concept of `abetment', Rajasthan High Court held that, it could not be said that accused wanted, or intended, Kusum Devi to commit suicide. There was no evidence to suggest or indicate that the accused knew or had reason to believe that Kusum Devi would commit suicide.
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16. In Vedprakash Bhaiji Vs. State of Madhya Pradesh (1995 Criminal Law Journal 893), the facts of the prosecution case were that the accused Vedprakash and others had advanced a loan to the deceased Ramesh Kumar and that on the day prior to the incident, the accused had filthily abused Ramesh Kumar and had demanded an amount of Rs. 30,000/- from him, threatening that otherwise he would be killed. Again, in the night of the same day, demand was made from Ramesh Kumar for the repayment of the loan advanced. Ramesh Kumar was abused and threatened repeatedly. On the next day, Ramesh Kumar wanted to lodge a report in Police Station against the accused person; but instead committed suicide by consuming some poisonous substance. In the suicide note left by him, he blamed the accused persons, who were charged of an offence punishable under Sec. 306 of the I.P.C. and were prosecuted. The Madhya Pradesh High Court, after considering the concept of `abetment' in the light of certain previously ::: Downloaded on - 09/06/2013 18:13:57 ::: 12 cria44.12 decided cases, quashed the prosecution, holding that no case of abetting the commission of suicide had been made out.
17. In Sanju alias Sanjay Singh Sengar Vs. State of Madhya Pradesh (2002 Criminal Law Journal 2796), the Supreme Court of India extensively dealt with the concept of `abetment' in the context of the offence punishable under Sec. 306 of the Indian Penal Code. In that case, the allegation against the accused-
appellant before the Supreme Court- was that he had abetted the commission of suicide of his sister's husband-one Chander Bhushan. The facts appearing in the reported judgment show that there were matrimonial disputes between Neelam-
sister of the appellant/accused- and her husband and that, in connection with these disputes, the appellant had allegedly threatened and abused the said Chander Bhushan. Chander Bhushan committed suicide and the suicide was attributed by the prosecution to the quarrel that had taken place between the appellant and the said Chander ::: Downloaded on - 09/06/2013 18:13:57 ::: 13 cria44.12 Bhushan, a day prior. It was alleged that the appellant had used abusive language against said Chander Bhushan and had told him "to go and die". The appellant, who had been chargesheeted for an offence punishable under Section 306 of the Indian Penal Code, filed a Petition under Section 482 of the Code of Criminal Procedure, for quashing the proceedings against him, but his Petition was dismissed by the High Court.
The petitioner had, therefore, appealed to the Supreme Court. While allowing the appeal, Their Lordships of the Supreme Court, inter alia, observed as follows :
"Even if we accept the prosecution story that the appellant did tell the deceased `to go and die', that itself does not constitute the ingredient of `instigation'. The word `instigate' denotes incitement or urging to do some drastic or unadvisable action or to stimulate or incite. Presence of mens rea, therefore, is the necessary concomitant of instigation." (Para 13 of the reported judgment).
18. Lastly, a reference may be made to a decision of the Kerala High Court in Cyriac, S/o Devassia and another Vs. Sub-Inspector of ::: Downloaded on - 09/06/2013 18:13:57 :::
14 cria44.12 Police, Kaduthuruthy and another (2005 Criminal Law Journal 4322), in which all the relevant aspects were extensively dealt with after referring to the decision of the Supreme Court of India in Ramesh Kumar Vs. State of Chattisgarh (2001 Criminal Law Journal 4724) and the decision of the Madhya Pradesh High Court in Vedprakash Vs. State of M.P. (1995 Criminal Law Journal 893). The facts of that case, as appearing from the reported judgment, were that the deceased Joseph owed Rs. 200/- to one of the accused and was not able to pay back the money.
The accused had called Joseph to the bakery of accused, wrongfully restrained him and abused him in public. One of the accused also beat Joseph on his face. Joseph felt insulted. On reaching home, he divulged his embarrassment to his wife and on the same night, committed suicide by consuming poison. According to the prosecution, it was because of the words uttered by the accused persons and the manner in which the deceased was dealt with by them in public, that the deceased had committed suicide. The ::: Downloaded on - 09/06/2013 18:13:57 ::: 15 cria44.12 accused were being prosecuted for an offence punishable under Sec. 306 of the Indian Penal Code and had approached the Kerala High Court for quashing the proceedings initiated against them.
19. The learned Single Judge who heard the matter, specifically posed the questions as to what was meant by `abetment' and what was `instigation' and what was the scope of such expressions in the context of Sections 306 of I.P.C. and 107 of I.P.C. and after discussing the concept of `instigation' in the light of the interpretation of the said term, as made by the Supreme Court of India in the case of Ramesh Kumar Vs. State of Chattisgarh (2001 Criminal Law Journal 4724) and the dictionary meaning of the said word, summarized the legal position as follows :
"17. From the discussion already made by me, I hold as follows : The act or conduct of the accused, however, insulting and abusive those may be, will not by themselves suffice to constitute abetment of commission ::: Downloaded on - 09/06/2013 18:13:57 ::: 16 cria44.12 of suicide, unless those are reasonably capable of suggesting that the accused intended by such acts consequence of suicide. Even if the words uttered by the accused or his conduct in public are sufficient to demean or humiliate the deceased and even to drive him to suicide, such acts will not amount to instigation or abetment of commission of suicide, unless it is established that the accused intended by his acts, consequence of a suicide. It is not enough if the acts of the accused cause persuasion in the mind of the deceased to commit suicide.
18. An indirect influence or an oblique impact which the acts or utterances of the accused caused or created in the mind of the deceased and which drove him to suicide will not be sufficient to constitute offence of abetment of suicide. A fatal impulse or an ill-fated thought of the deceased, however unfortunate and touchy it may be, cannot fray the fabric of the provision contained in Section 306 IPC. In short, it is not what the deceased `felt', but what the accused `intended' by his act which is more important in this context."
20. The legal position that emerges from the above discussion is as follows :
Even if a person would commit suicide because of the torments of an accused, the accused cannot be said to have abetted the commission of suicide by the deceased, unless the accused would intend, while causing ::: Downloaded on - 09/06/2013 18:13:57 ::: 17 cria44.12 torments to the victim/deceased, that he should commit suicide. Even if the rigour of this proposition is diluted, still, the least that would be required is, that it should be shown that the accused could reasonably foresee that because of his conduct, the victim was almost certain-or at least quite likely-to commit suicide. Unless that the victim should commit suicide, is either intended, or can be reasonably foreseen and expected a person cannot be charged of having abetted the commission of suicide, even if the suicide has been committed as a result of some of the acts committed by the accused. A perusal of the reported judgments show that even in cases where the accused had uttered the words such as "go and die", in abusive and humiliating language, which, allegedly, led to the committing of suicide, it was held that it would not amount to instigation and that consequently, there would be no offence of abetment of suicide.::: Downloaded on - 09/06/2013 18:13:57 :::
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21. Here the case itself is that, the respondents, perhaps, were searching for Rajesh and wanted that Rajesh should tender an apology. It is possible that the respondents were intending to teach a lesson to him for wrong done by him, as per their perception. But that would be hardly amount to `instigation' to Rajesh to commit suicide. Even if it is assumed that Rajesh had committed suicide because of the threats given to him by respondents and because of the fear caused in his mind by their action, still, the respondents cannot be attributed with the requisite mens rea, so as to hold them guilty as abettors.
22. Thus, there was a fundamental defect in the prosecution case itself. It did not spell out any offence punishable under Section 306 of the Indian Penal Code.
23. So far as other offences are concerned, the learned Additional Sessions Judge has ::: Downloaded on - 09/06/2013 18:13:57 ::: 19 cria44.12 disbelieved the case of the prosecution and the grounds for the said disbelief cannot be said to be unreasonable or perverse. In any case, those offences were non-cognizable and police investigated into the matter only on the basis that the commission of an offence punishable under Section 306 of the Indian Penal Code was alleged; but as the facts alleged did not disclose any offence punishable under Section 306 of the Indian Penal Code, the registration of the crime and the investigation carried out pursuant to that, was itself not proper or legal.
24. Clearly, there is no merit in this appeal.
25. The appeal is summarily dismissed.
(A.M. THIPSAY, J.) sga/ ::: Downloaded on - 09/06/2013 18:13:57 :::