Patna High Court
Badiuzama vs State Of Bihar on 8 March, 2018
Author: Rajeev Ranjan Prasad
Bench: Chief Justice, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.356 of 1994
Arising out of Judgment dated 1st of July, 1994 passed by learned 2 nd
Additional Sessions Judge, Purnia, in Sessions Trial No. 592/1989/Tr. No.
101/1992 (arising out of Sadar P.S. Case No. - 35/1988)
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Badiuzama, son of Hazi Sk. Enamul Haque, resident of Buari, Police
Station - Sadar, District - Purnea.
.... .... Appellant
Versus
The State of Bihar
.... .... Respondent
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Appearance :
For the Appellant/s : Mr. Yogesh Chandra Verma, Sr. Advocate
Mr. Pramod Kumar Mallick, Advocate
For the Respondent/s : Mr. Abhimanyu Sharma, A.P.P.
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CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD) Date: 08-03-2018 Heard Sri Yogesh Chandra Verma, learned senior counsel for the appellant and Sri Abhimanyu Sharma, learned Additional Public Prosecutor for the State.
2. The present criminal appeal arises out of judgment dated 1st day of July 1994 passed by learned 2nd Additional Sessions Judge, Purnia (hereinafter referred to as the „learned Trial Court") in Session Trial No. 592/1989, Tr. No. 101/92 (State vs. Badiuzama and another) by which the learned Trial Court has held the appellant guilty of committing murder of his wife, hence he has been convicted under Section 302 of the Indian Penal Code and the learned Trial Court has been Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 2 pleased to award him a sentence of life imprisonment.
3. The prosecution case as appearing from the learned Trial Court record is that on 25.02.1988 the informant Sk. Sadique (P.W.1) came to know at about 6.00 A.M. from his wife Bibi Jainab (P.W.2) and his Bhabhi that Badiuzama (appellant) has committed murder of the informant‟s daughter, when the informant along with his wife and Bhabhi and others reached the place of the accused-appellant, they found that the informant‟s daughter was lying dead on a cot. In his fardbeyan the informant (P.W.1) alleged that the appellant was being seen laughing and talking with the daughter of co-villager Arfuddin and Shamina (deceased) had been protesting to that so the appellant used to assault her.
4. According to P.W.1, the appellant had his first marriage with a women who used to live in his parent‟s house and 4-5 years ago the appellant married with the daughter of P.W.1 and they were living together, but after about 6 months of marriage, the appellant deserted the daughter of this informant and hence his daughter namely, Shamina Khatoon brought a maintenance case against the appellant, the said case was however compromised and she started living with her husband. After recording the fardbeyan (Exhibit-7) by P.W.1, a formal F.I.R. was registered on 25.02.1988 giving rise Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 3 to Sadar P.S. Case No. 35/1988 under Section 302 of the Indian Penal Code against the appellant.
5. During investigation, police found the involvement of this appellant as well as accused Muslim @ Islam and submitted a charge-sheet under Section 302 and 328 I.P.C., accordingly, cognizance was taken of the offences and the records of this case was committed to the court of sessions for framing of charge and completion of trial. Charges were framed against both the accused, however they pleaded not guilty and claimed to be tried.
6. In course of trial, prosecution examined altogether 8 witnesses. P.W.1 is informant Sk. Sadique who has stated that his daughter Shamina Khatoon was married with the accused Badiuzama (appellant). He has also stated that his daughter was being assaulted and tortured by the appellant after living for six months for her sasural. This witness has further stated that his daughter came to his house because she had been driven out of the house of the appellant, a maintenance case was registered later on which was compromised and thereafter his daughter went to her sasural. He also deposed that he came to know about the occurrence from his wife, Bhabhi and daughter-in-law, thereafter he along with his wife and Asfaque and Naseem (P.W.4) went to the place of his daughter and Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 4 found his daughter lying dead on a cot and blood was come out from her nose and mouth. He also stated that he had seen the mark of assault on the person of the deceased. In his deposition, he has further stated that her daughter had given birth to one son and one daughter. His Naati was named Parwez Alam and when he was about 1½ years old, he was killed by this appellant.
7. The P.W.1 claimed that he had come to know about this from his daughter Haseeb. He has stated that when the appellant wanted to bury the dead body of the deceased, Mukhiya of the village Abdul Rasheed informed the police station then investigating officer (in short the „I.O.‟) came and the dead body was sent to hospital for post mortem. After post mortem the dead body was brought by the informant to his house. The I.O. also visited his village, he was told about the entire occurrence, however this witness stated that I.O. did not read him out what he had recorded and the informant admits that he had put his signature on Exhibit-1 on the asking of the I.O. He has stated that Asfaque, Naseem, Chhedi and Haseeb had made statement before the I.O. but it was not recorded. The informant claimed that he had information that the I.O. would write against him, therefore he had filed a protest petition in the court of learned C.J.M. He has proved his signature on the Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 5 protest petition which has been marked as Exhibit -1/1. In later part of his evidence P.W.1 deposed that the appellant was entangled with the niece of Islam which was being protested by his daughter and for that reason his daughter was killed. He has stated that Islam, Badiuzama, Kamrujama, Samshul and co- villagers were involved in the killing of his daughter. In his cross-examination P.W.1 has accepted that Ismile is his brother and his house is situated beside the house of the informant, there is only 10 decimals land in between the two houses. He has stated that the house of Badiuzama (appellant) is situated after 2-3 houses form the house of the informant (P.W.1). In paragraph 11 of his cross examination he has stated that he had chosen the appellant for marriage with his daughter on his own will and knowing everything.
8. P.W.1 has stated that whatever statement he had made about the assault and torture being committed by the appellant on the informant‟s daughter were based on what he had heard from his wife. P.W.1 denied a suggestion of the defence that he had informed to the I.O. that he had not gone to see Shamina Khatoon. He has accepted in paragraph „16‟ of his cross examination that the statement made by him that Badiuzama was entangled with the niece of Islam was also heard from his wife. P.W.1 has further stated that he had Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 6 submitted an application to the Superintendent of Police against the I.O. He was however not aware of the name of the advocate who had written the application addressed to the Superintendent of Police. P.W.1 has further stated in his cross examination that he had signed on application 3-4 months after the occurrence. The application was in English and had been prepared by his son Mukhtar, Chhedi, Naseem, Asfaque. He has, however, denied the suggestion that it was a false case.
9. P.W.2 is Bibi Jainab (wife of P.W.1). In her deposition she has stated that she came to know from the people at about 6.30 A.M., thereafter she went to the sasural of her daughter along with her Gotni and found that the Shamina Khatoon was lying dead on a cot. Thereafter she has stated that the family of this appellant wanted to bury the dead body but the husband of P.W.2 and other people asked them to refrain from burying the dead body. On information given by Mukhiya Jee the I.O. came and dead body was taken to Purnia Hospital for post mortem. This witness has stated that her statement was recorded by I.O. at the house of Badiuzama (appellant). She has stated that the appellant was demanding dowry and due to non- fulfillment of demand of dowry her daughter was driven out of the house by this appellant. She has further stated that she came to know about the occurrence from Nasimuddin and Israil. In Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 7 her cross examination she has stated that she had come to know about the occurrence from Nasimuddin and Israil and she had engaged the oldest lawyer of Purnia and was making statement as prepared by him.
10. P.W.3 is Bibi Marjzina, who is also a hearsay witness. She is daughter-in-law of P.W.2 and has supported the prosecution case. She has also stated about hearing the occurrence from Manjoor and Naseem.
11. P.W.4 is Md. Nasimuddin, who has stated that Shamina Khatoon was the second wife of the appellant. He has claimed himself to be an eye witness and has stated that his house is situated at a distance of about 100 hands towards south
- west. According to him, on the date of occurrence during night hours he had seen this appellant giving fist blow (lappar thappar), Islam was also standing there. According to him Asfaque and Ibrahim had also come there and had seen the appellant beating Shamina Khatoon. P.W.4 claimed that he had asked the appellant not to beat her on which the appellant is said to have told him that he would kill Shamina Khatoon. He stated that due to assault Shamina Khatoon had become unconscious and blood was oozing out from her mouth. This witness further stated that he returned to his house and in the morning came to know that Shamina Khatoon had died. He has Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 8 stated that he had made statement to the I.O. but that was not recorded by him. In his cross examination, he has stated that his father Haleem and Sk. Sadique (P.W.1) had gone to Purina and had consulted a reputed lawyer. In paragraph 14 of his cross examination he has stated that all of them came to Purina and enquired as to how a case will be built up, it was decided to make someone an eye witness and someone hearsay witness. It would be worthwhile to quote paragraph 14 of the cross examination of P.W.4.
"geyksx lHkh Hkksjs iw f.kZ;k vk,A losjs iwf.kZ;k vk,A geyksxks ls iwNrkN fd;k fd dSls eqdnek [kMk gksxkA ;g fopkj gqvk fd bl ds"k es fdlh dks p"enhn xokg cuuk iMsxk rFkk fdlh dks lquh lqukbZ xokg esjs vykos bl eqdnek esa p"enhn xokg Nsnh rkfgj vkSj vlQkd gSA glhc Hkh gSA eq>s ugh ekyqe gqvk fd ;gkW dSlk c;ku rS;kj gqvkA geus [kpkZ ugh fd;kA tehu cspdj flf)d [kpkZ fd;kA c;ku vaxjsth esa cukA vaxjsth eS ugha le>rk gwAW vaxjsth esa tks nj[kkLr cuk;k Fkk mls fgUnh esa i<dj gesa le>k;kA"
12. P.W.5 is Sk. Chhedi who happened to be husband of Husni and son-in-law of P.W.1. He has also come out as an eye witness and has supported the cross examination. He has also accepted in his cross examination that six months after the alleged occurrence he had gone to the advocate for advise and thereafter an application was prepared and was filed Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 9 in the court of learned C.J.M. He has stated that post mortem of the dead body was also conducted and the dead body was handed over to his father-in-law for burial.
13. P.W.6 Md. Marghub Alam is an advocate who has deposed that P.W.1 is known to him, he had told him about the case and that the I.O. was not conducting investigation properly and he had come in collusion. He has further deposed that P.W.1 asked him to file a protest petition, accordingly protest petition was drafted by him and the same was filed in the court of learned C.J.M. He has exhibited the protest petition as Exhibit-4. Vakalatnama executed in his favour has been exhibited as Exhibit 3/1. In his cross examination this witness has stated that at the time of preparing the protest petition he had not seen the police diary. He had also not seen the post mortem report.
14. P.W.7 is Dr. R.D. Raman, who was posted at the relevant time at Sadar Hospital, Purnia and had held the post mortem examination on the dead body of Shamina Khatoon. He has noted the following ante mortem injury on the dead body :
"I. Froathy bleeding from nose and mouth eye conjested. Both upper and lower limb pointed with yellowish colour solution (may be haldi and oil) Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 10 II. No external fresh injury on body. However few old abrasion of more than a week on the back.
On dissection : -
Heard all chambers filled lung liver spleen and kidney - conjested stomach contains - undigested food (rice pulse and potato) Bladder - empty Uterus - empty and normal On dissection of skull - Brain tissue normal moving - conjested Exact opinion regarding cause of death cannot be given. However, following viscera reserved for chemical examination.
A piece of heart lung liver spleen kidney uterus stomach and intestine with its contents. Time elapsed since death 24 to 36 hour, regor mortis, was present partly in upper and lower limbs.
This is the post mortem examination report which is under may handwriting an signature. Mark it Ext.5.
x x x Cross examination iii. I did not mention about the dimension of the old abrasion as it was under the healing process."
15. P.W.8 is Jawahar Sharma, who was posted as Constable at P.P. Office, Purnia. He has proved the formal F.I.R. as Exhibit-6. He has also proved the fardbeyan recorded in the handwriting and signature of C.L. Bhaumik as Exhibit-7. He has stated that the then Officer-in-Charge of Sadar Police Station C.L. Bhaumik in whose handwriting and signature the Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 11 fardbeyan was recorded had died. P.W.8 has also exhibited the case diary containing para 1 to 77 as Exhibit-8.
16. The learned Trial court examined the trustworthiness of the testimonies of P.W.4 and P.W.5 and held that they are interested witnesses and on scrutiny the testimonies of these witnesses on the point of their coming to the place of deceased and seeing the accused assaulting the deceased are not reliable. In paragraph 12 and 13 of the impugned judgment the learned Trial Court recorded the reasons for rejecting the testimony of P.W.4 and P.W.5 to which we fully agree.
17. The learned Trial Court has also found from the perusal of the testimony of the doctor (P.W.7) that the medical evidence does not show anything to suggest that the death of Shamina Khatoon was a case of homicide but the learned Trial Court went on to consider the circumstances which have been brought against the accused Badiuzama (appellant) which according to the learned Trial Court show that it is a case of homicide. The learned Trial Court proceeded to consider as to whether the circumstances appearing against the accused (appellant) has been established or not and whether those circumstances unerringly point towards the guilt of the accused persons.
Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 12
18. The learned Trial Court gathered the following inferences from the evidence which had emerged against the appellant and we took note of that as under:
i) Relation between the accused and deceased was not cordial;
ii) The accused was entangled with one Anjuman Ara which was being protested by the deceased but the deceased used to be thrashed for raising the protest; and
iii) The accused Badiuzama (appellant) was intending to dispose of the dead body hurriedly by performing the last rides.
19. The learned Trial court concluded on all these three circumstances that on all these points prosecution has been able to establish the circumstances brought against the accused-appellant and all these circumstances unerringly points towards the guilt of the appellant and no others. The Trial Court rejected the contention of the defence that no reliance can be placed on the statement of the prosecution witnesses because they had not made such statement before the police under Section 161 Cr.P.C. The reasoning advanced by the learned Trial Court is that the submission would have no substance as the informant being a layman would not have thought it proper at the time of giving his fardbeyan or the statement before the Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 13 police that these things carry so much importance that it should have been stated in the F.I.R. The learned Trial Court, however, held that so far as charge under Section 328 of the I.P.C. is concerned, the prosecution had not been able to establish those charges against the accused persons and hence both the accused were acquitted for the charge levelled under Section 328 of the I.P.C. The co-accused Islam was acquitted from the charge under Section 302 I.P.C.
Submission on behalf of the appellant
20. Mr. Yogesh Chandra Verma, learned senior counsel representing the appellant submits that the conviction recorded by the learned Trial Court in the present case is without any evidence. According to learned senior counsel none of the prosecution witnesses are worth reliable even on the point of the circumstance. He has drawn our attention towards the evidence of P.W.1 and P.W.2, who are the father and mother respectively of the deceased, both of them have stated that they heard about the occurrence and also about the involvement of the appellant in killing of their daughter from Naseem, while P.W.1 has stated that he heard about the fact that the appellant was entangled with the niece of Islam from his wife (P.W.2), P.W.2 has stated that the appellant was demanding dowry and because of non-fulfillment of the Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 14 demand of dowry her daughter was killed. In her examination in chief, P.W.2 has not stated that this appellant was entangled with the niece of Islam, she has given altogether a different reason and she had stated that about the occurrence she came to know from Nasimuddin and Israil. Both P.W.1 and P.W.2 have stated that they had seen external injuries on the body of the deceased. Referring to paragraph 5 of the deposition of P.W.1 where he has stated about the mark of assault on the dead body and paragraph 7 of the evidence of P.W.2 where she has stated that there were injuries on the cheek and nose of the deceased, learned senior counsel submits that the factum of assault, mark of assault on the dead body or injury as alleged by P.W. 1 and P.W.2 are not corroborated from the post mortem report proved by P.W.7. P.W.7 who conducted the post mortem has categorically stated that there was no external fresh injury on the body, however few old aberrations of more than a week was found on the back.
21. Learned senior counsel further submits that P.W.7 has not recorded any opinion regarding the cause of death and the viscera which was preserved for chemical examination, was not examined and no viscera report could be proved in evidence to throw light on the cause of death. He submits that in absence of any external injury on the dead body, Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 15 the allegation of assault and torture leading to death of the deceased could not have been proved.
22. Learned senior counsel further submits that the learned Trial Court has been swayed away in recording a finding based on the circumstances without considering the material contradictions in the prosecution theory. The allegation that the appellant was entangled with one Anjuman Ara which was being protested by the deceased and for that reason he used to thrash her could not be proved beyond a reasonable doubt. He reiterates that according to P.W.2 the appellant was assaulting the deceased due to non-fulfillment of demand of dowry. If this witness in her examination in chief has not made any statement regarding a relationship between the appellant and Anjuman Ara leading to the assault committed on the deceased, what has been stated by P.W.1 based on what he heard from P.W.2 also becomes doubtful. Learned senior counsel has pointed out to the deposition of P.W.1 which has been taken note of hereinabove. Learned senior counsel, therefore, submits that the informant and other prosecution witnesses never made any such statement before the I.O. and P.W.1 has accepted that he had gone to the advocate at Purnia and therefore whatever circumstances have been shown later on were just by way of an afterthought. He Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 16 has also drawn our attention towards paragraph 8 of cross examination of P.W.2 who was stated that she was making statement on the advice of the oldest lawyer of Purnia and as prepared by him. Learned senior counsel further submits that the prosecution has failed to prove the charge under Section 328 of the I.P.C. Section 328 of the I.P.C. reads as under: -
"328. Causing hurt by means of poison, etc., with intent to commit an offence. - Whoever administers to or causes to be taken by any person any poison or any stupefying, intoxicating or unwholesome drug, or other thing with intent to cause hurt to such person, or with intent to commit or to facilitate the commission of an offence or knowing it to be likely that he will thereby cause hurt, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine."
23. Learned senior counsel submits that once the charge under Section 328 I.P.C. failed, there was no reason for the learned Trial Court to conclude that the appellant had committed murder of his wife Shamima Khatoon because not only the motive and genesis of the prosecution case become doubtful, even the manner of alleged occurrence has not been proved. The learned Trial Court had already rejected the deposition of P.W.5 & 6 who were claiming themselves as eye witnesses and then post mortem report did not suggest any Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 17 external injury on the body of the deceased. Therefore, the entire prosecution case was liable to be held as false and concocted one falsely implicating the appellant in the present case.
Consideration
24. We have heard learned senior counsel for the appellant and perused the records of the learned Trial Court. We have taken note of the deposition of all the prosecution witnesses in detail hereinabove. We are constrained to hold and declare that the learned Trial Court has seriously erred in convicting the appellant on the basis of circumstantial evidence. The learned Trial Court has itself come to a conclusion that there is no direct evidence against the appellant. The Trial Court has disbelieved the so-called eye witness P.W.4 and P.W.5, however the learned Trial Court has taken one of the circumstances under consideration that the appellant was entangled with one Anjuman Ara and because she was protesting to that she was being thrashed by the appellant. We find from the deposition of P.Ws. 1 & 2 who are father and mother respectively of the deceased that according to P.W.1 he heard about this story from P.W.2, but P.W.2 in her deposition has not stated anything about entanglement of this appellant with one Anjuman Ara. P.W.2 has given a different reason for Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 18 assault and torture of the deceased. According to P.W.2 the deceased was being assaulted due to non-fulfillment of demand of dowry.
25. We are, therefore, unable to agree with the finding of learned Trial Court that the accused was entangled with Anjuman Ara which was being protested by the deceased and for that reason she was being thrashed. The allegation that the appellant was assaulting the deceased has also not been proved from the post mortem report proved by P.W.7.
26. The learned Trial Court could not appreciate that the prosecution case was being developed on legal advice and the defence was right in pointing out that the statement of P.W.1 and statement of P.W.2 in their respective evidence that when they went to the place of deceased they found that the accused was intending to depose the dead body hurriedly were only an afterthought and these facts were neither stated in fardbeyan of P.W.1 nor in his further statement before the I.O. Even P.W.3 had not stated it before the I.O. The view taken by the learned Trial Court that when police came to the place of deceased, P.W.1 and P.W.3 would not have thought it proper to point out to these things to the police is not acceptable to us. The learned Trial Court could not appreciate that by recording such explanations on behalf of the prosecution, the Court would Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 19 be only allowing the prosecution witnesses to improve upon their case which they were apparently doing on legal advice. We have found that the prosecution witnesses have accepted that they were consulting the lawyer at Purnia and P.W. 2 has gone to the extent of saying that she was making statements as prepared by the advocate. In these circumstances, improvement upon the prosecution case at the stage of recording of evidence in trial is evident and must be kept in mind while looking into the circumstantial evidences and attaching evidentiary value to the deposition of prosecution witnesses. The learned Trial Court has therefore wrongly concluded as regards the third circumstance as well.
27. At the end, we come to a conclusion that even if it is taken to have been proved that the appellant was not having cordial relationship with the deceased, apart from the fact that the prosecution witnesses were improving upon their case on legal advice, in absence of any evidence of assault and torture soon before the death of the deceased and on the face of the fact that both the accused including the present appellant have been acquitted from the charge under Section 328 I.P.C., in this case, there is neither any ocular evidence nor any circumstantial evidence to prove the guilt of the appellant under Section 302 of the I.P.C. beyond all reasonable doubt. Patna High Court CR. APP (DB) No.356 of 1994 dt.08-03-2018 20
28. In the totality of the facts and circumstances and the materials available on the records as we have perused and discussed hereinabove, we do not find it a clinching case to convict the accused under Section 302 of the I.P.C., and therefore, in our opinion the learned Trial Court has erred in convicting the appellant under Section 302 of the I.P.C. on the basis of circumstantial evidences.
29. In result, we set aside the impugned judgment and acquit the appellant giving him benefit of doubt. The appellant is on bail, hence, he is discharged from the liability of his bail bond.
30. This appeal is allowed.
(Rajendra Menon, CJ.) (Rajeev Ranjan Prasad, J.) Rajeev/-
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