Bombay High Court
Dhaya Gomya Paradhi vs The State Of Maharashtra on 7 December, 2012
Author: A. R. Joshi
Bench: V. K. Tahilramani, A. R. Joshi
PPD
1
APEAL.967-05JUDGMENT.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.967 OF 2005
Dhaya Gomya Paradhi, ]
Age : 25 years, ]
R/o. Pachgani, Thakurwadi, Tal. Pen, ]
Dist. Raigad. ]..Appellant
ig [Orig.Accused]
Versus
The State of Maharashtra ] ..Respondent
....
Smt. Rohini Dandekar, Advocate (appointed) for the Appellant.
Mr.J.P. Kharge, APP for the Respondent - State.
....
CORAM : SMT. V. K. TAHILRAMANI, &
A. R. JOSHI, JJ.
DATE : 07th DECEMBER, 2012
JUDGMENT:[PER A. R. JOSHI, J.]
1. Heard rival submissions on this Criminal Appeal preferred by the appellant/orig.accused challenging the judgment and order of conviction dated 27 th April, 2005 passed by the Sessions Judge, Raigad-Alibag in Sessions Case No.47 of 1 / 7 ::: Downloaded on - 09/06/2013 19:28:44 ::: 2 APEAL.967-05JUDGMENT.doc 2005. By the impugned judgment and order the appellant/accused was convicted for the offence punishable under Section 302 of IPC and was sentenced to suffer imprisonment for life
2. The case of the prosecution, in nutshell, is as under :-
Marriage between appellant/accused and his wife victim Nagi (since deceased) took place some time in the year 2001. Appellant/accused was quarreling with the victim his wife and was beating her at times on the ground that she was frequently visiting her parents. In the year 2004, though there was custom that a woman should visit the house of her parents on the occasion of Sarvapitra Amavasya, she did not visit and as such her father Balya Pingla had been to the house of appellant/accused. That time, he found that his daughter Nagi was beaten by her husband and she was unable to walk. As such by arranging a palanquin she was brought to the house of Balya Pingala. This happened about 10 days prior to the fateful incident. The incident of assault occurred on 4.11.2004. After 2 / 7 ::: Downloaded on - 09/06/2013 19:28:44 ::: 3 APEAL.967-05JUDGMENT.doc coming to the house of her parents, victim Nagi has started residing in the nearby house of her paternal grandmother i.e. PW.5 Tai Pingala. As such on the night of the incident, victim Nagi was sleeping with her grandmother at her house. In the midnight, appellant/accused entered the house and assaulted the victim on her face and head by means of wooden log. Noticing the commotion in the house, Tai Pingala (PW-5) woke up and noticed that appellant/accused was assaulting victim Nagi. PW-5 Tai Pingala tried to apprehend appellant/accused by catching hold of him. However, he pushed Tai away and ran away by backside door. When initially Tai Pingla noticed the incident of assault, she raised shouts and as such one neighbour Ganpat Khema (PW-2) reached there and saw appellant/accused running away from the house of Tai Pingala. Appellant/accused could not be found for four days and he was subsequently arrested on 8.11.2004 under the panchnama.
3. According to the case of prosecution, when after the assault appellant/accused ran away from the spot, people gathered there. Intimation was given to PW-3 Balya Pingala 3 / 7 ::: Downloaded on - 09/06/2013 19:28:44 ::: 4 APEAL.967-05JUDGMENT.doc (father of the victim) and PW-1 Nagya Pingla (paternal uncle of victim). Apparently due to the assault, victim had died on the spot on receiving severe bleeding injuries on her head and neck.
PW-1 Nagya Pingala lodged a complaint with the police against appellant/accused for the offence punishable under Section 302 of IPC. Investigation was started. Inquest panchnama was conducted. Clothes from the person of the dead body were taken charge of. Spot panchnama was also conducted. Dead body was sent for postmortem and postmortem report (Exh.16) was obtained. The external Injuries observed by the Dr.Waman Suryawanshi (PW-4) are as under :-
1) Contused lacerated wound coupled with fracture mandible, right side cheek 3 cm x 2 cm x 1.5 cm.
2) Contusion on right ear pinna with bleeding present from the ear.
3) contusion behind neck 6 cm x 3.5 cm oblique, coupled with fracture of underline bone.
4) fracture of spine second survical vertibra.
. All the above injuries were ante-mortem. The Doctor noticed following internal injuries :
1) fracture on right mandible.
2) Fracture of right maxilla.4 / 7 ::: Downloaded on - 09/06/2013 19:28:44 ::: 5
APEAL.967-05JUDGMENT.doc
3) subdural haemetoma on right side.
All the injuries were ante-mortem.
4. After completion of investigation, charge-sheet was filed against appellant/accused. During the trial, total five witnesses were examined. Out of them, important witnesses are PW-5 Tai Pingala who is an eye witness. Part of the incident as to appellant/accused running away from the spot, is witnessed by PW-2 Ganpat Khema. As such, there is corroboration to the substantive evidence of PW-5 Tai Pingala by the substantive evidence of PW-2 Ganpat Khema. There is also evidence of PW-1 Nagya Pingala (uncle of victim) and PW-3 Balya Pingala (father of victim). Their evidence and also the evidence of PW-5 Tai Pingala goes to show regarding the visit to the house of appellant/accused about 10 days prior to the incident of assault and taking victim Nagi to the house of her parents when she was in rather injured condition even unable to walk due to assault by appellant/accused. The evidence of these prosecution witnesses has gone unchallenged, as has been observed by us on going through their testimonies in the cross-examination.
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5. There is no doubt that victim died homicidal death and it has been substantiated by the medical evidence of PW-4 Dr. Waman Suryawanshi, as detailed above. The weapon of assault i.e. wooden log was thrown away in the house of Tai Pingale by appellant/accused when he ran away from the spot.
6. During the arguments, though it is submitted that appellant/accused has been falsely implicated in the matter, there was no much force in the argument so also there was no any plausible explanation given on behalf of appellant/accused for his abscondance for four days when his wife had homicidal death when she had gone to the house of her paternal grandmother Tai Pingala. Even nothing is brought on record on behalf of appellant/accused by way of cross-examination or while answering the questions as per Section 313 of Cr.P.C., so as to appreciate such material on preponderance of probabilities to ascertain whether the defence of appellant/accused is probable one. In other words, it must be said that on one side there is overwhelming and corroborated testimony of eye witness PW-5 Tai Pingala and which has not been controverted, on the other 6 / 7 ::: Downloaded on - 09/06/2013 19:28:44 ::: 7 APEAL.967-05JUDGMENT.doc side there is no explanation forthcoming from appellant/accused as to his abscondance for four days.
7. Considering the above circumstances and the material available on record, we are of the considered view that there is nothing to interfere with the impugned judgment and order of conviction and as such there is no merit in the present appeal and the same is accordingly dismissed and disposed of.
8. This judgment and order be communicated to the appellant who is presently lodged in jail, through concerned jail authorities.
(A. R. JOSHI, J.) (SMT. V.K. TAHILRAMANI, J.) 7 / 7 ::: Downloaded on - 09/06/2013 19:28:44 :::