Madhya Pradesh High Court
Dwarika Singh vs The State Of Madhya Pradesh on 17 October, 2012
HIGH COURT OF JUDICATURE MADHYA PRADESH,
JABAPLUR
Single Bench: Hon'ble Shri Justice N.K.Gupta,J
CRIMINAL APPEAL No.838 OF 2012
Dwarika Singh.
Vs.
State of Madhya Pradesh.
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Shri S.K.Patel, Advocate for the appellant.
Shri Punit Shroti, Panel Lawyer for the respondent/State.
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JUDGMENT
(Delivered on the 17th day of October, 2012) This criminal appeal is preferred by the appellant being aggrieved by the judgment and order of sentence dated 30/3/2012 passed by the First Additional Sessions Judge, Satna in ST No.157/2010, whereby the appellant was convicted for commission of offence punishable under Section 306 of IPC and sentenced for five years' rigorous imprisonment with fine of Rs.500/-. In default of payment of fine amount, he was to undergo for one month's RI in addition.
2. The prosecution's story, in short, is that the appellant and co-accused Kamlendra Singh were habitually harassing the deceased Pooja Singh. On 18.8.2009 Pooja Singh left her house situated at Village Atra (Police Station Nagod District Satna) for Bhopal to continue her studies of BCA. Ilu @ Pratiksha (PW-1) and her mother Vidhya Singh 2 Criminal Appeal No.838/2012 (PW-8) went to see off the deceased in a jeep owned by one Ramu for Satna and catch Rewanchal Express to go to Bhopal. On 21.8.2009 Neelu Singh cousin of the deceased informed Vidhya Singh and her husband Jagatdhari Singh (PW-2) that the deceased did not reach Bhopal. Thereafter, Jagatdhari Singh started his search for the traces of the deceased. At Police Station GRP Satna he was informed that a dead body was found on 19.8.2009 and the postmortem of that body took place on the same very day and ultimately it was buried. Jagatdhari Singh identified the dead body of the deceased with the help of her clothings and photographs of the dead body. A memo Ex.P-1 was prepared. Thereafter the complainant Jagatdhari gave a complaint Ex.P-3 to the police about the incident in which the appellant and co- accused Kamlendra Singh were prime suspects. After due investigation, it was found that the appellant and co- accused Kamlendra Singh tried that the deceased should not go to Bhopal, and therefore they took her mobile phone, bag and left her alone and thereafter she committed suicide. After due investigation, a charge sheet was filed before the JMFC Satna, who committed the case to the Sessions Court, Satna and ultimately it was transferred to the First Additional Sessions Judge, Satna.
3. The appellant-accused abjured his guilt. He has stated that initially one Sanat resident of Village Atra, who 3 Criminal Appeal No.838/2012 was grand child of one Baldeo was held by the police and to save him a false case was lodged against the appellant and co-accused Kamlendra, because both of them had a criminal background. However, no defence evidence was adduced.
4. The learned Additional Sessions Judge, Satna after considering the evidence adduced by the prosecution acquitted the co-accused Kamlendra Singh. The appellant was also acquitted for the offence under Section 201 of IPC, but convicted the appellant for the offence under Section 306 of IPC and sentenced as mentioned above.
5. I have heard the learned counsel for the parties.
6. The learned counsel for the appellant has submitted that the prosecution could not prove that the death of the deceased was suicidal. Secondly, the overt-acts as proved against the appellant do not fall within the purview of Section 107 of IPC, and therefore no offence under Section 306 of IPC is made out against the appellant. He is falsely implicated in the matter, because he had some criminal past alleged against him. The learned counsel for the appellant has placed his reliance on the various judgments of Hon'ble the Apex Court in the case of "Sonti Rama Krishna Vs. Sonti Shanti Sree", (AIR 2009 SC
923) and "Sohan Raj Sharma Vs. State of Haryana", (AIR 2008 SC 2108). He has also placed his reliance upon the decision of the Single Bench of this Court in the case of 4 Criminal Appeal No.838/2012 "Madiya @ Mahadev Vs. State of MP", [2006(1) MPLJ 583] to show that if the overt-act of the accused does not fall within the purview of Section 107 of IPC, then the accused cannot be convicted for the offence under Section 306 of IPC. Therefore, it is prayed that the appellant may be acquitted.
7. In rebuttal, the learned counsel for the State has supported the impugned judgment on the ground that the conviction as well the sentence directed by the trial Court appears to be correct, and therefore there is no basis by which any interference can be done in the appeal.
8. After considering the submissions made by the learned counsel for the parties and looking at the facts and circumstances of the case, it is to be considered as to whether the appeal filed by the appellant may be accepted?
9. Jagatdhari Singh (PW-2), Vidhya Singh (PW-8), parents of the deceased have stated that the deceased was sent for her future studies to Bhopal, and therefore she had to catch the Rewanchal Express from Satna Railway Station. When the deceased did not reach there and a search took place by her father Jagatdhari Singh and he identified the deceased with the help of her photographs of her dead body, clothes and other material seized by the police. In this context, Dr. K.L.Namdeo (PW-21) was the important witness, who has proved the postmortem report 5 Criminal Appeal No.838/2012 Ex.P-22. He found that the deceased died due to the injuries caused by a train accident. In his cross examination, he has admitted that the injuries caused to the deceased were such in nature that either she kept her head on the railway track by her own or her body was kept on the track in unconscious position. He did not give any opinion specifically as to whether the death of the deceased was suicidal or homicidal. Under such circumstances, the nature of the death is to be considered with the help of other evidence.
10. As per the parents of the deceased Pooja Singh, it appears that she was sent off at Village Atra in a jeep owned by one Ramu. Vidhya Singh has accepted that the deceased told her that she will go to the house of Tarasingh at Village Dhawari and thereafter she will go to the Railway Station, Satna. It was stated by Vidhya Singh and Ilu @ Pratiksha that soon the jeep by which the deceased Pooja was going to Satna left the Village Atra, the appellant Dwarika and his companion Kamlendra chased the jeep by a motorcycle. However, it is accepted by the witnesses Neelam Singh (PW-11) and Indrawati (PW-12), daughter and wife of Tarasingh respectively that on 18.8.2009 the deceased came to their house for sometime and thereafter she left for Satna Railway Station. The evidence of witnesses Neelam Singh and Indrawati clearly indicates 6 Criminal Appeal No.838/2012 that the deceased reached to the house of Tarasingh at Village Dhawari in a safe position.
11. The Investigation Officer Vipin Singh (PW-22) has recorded the memo Ex.P-8 of the appellant Dwarika about the incident that he met with the deceased Pooja Singh and told her not to go to Bhopal and thereafter he took the deceased Pooja Singh to the Railway Station Gudwa Lagargawan and thereafter he snatched the mobile phone of the deceased and co-accused Kamlendra took her bag so that she could not go to Bhopal and thereafter the appellant did not know about the next step of the deceased. The Investigation Officer Vipin Singh after recording the memo, seized a mobile phone of Nokia Company of Model No.1108 from the appellant Dwarika in confirmation to the memo given by him. The law relating to the confession done by the accused in presence of the police is settled. A confession done by the accused before the police is not admissible under Section 24 of the Evidence Act. A very small part of the evidence is admissible under Section 27 of the Evidence Act, and therefore only that portion of the memo given by the appellant Dwarika was admissible that the appellant took the mobile phone from the deceased and his co- accused took the black bag from the deceased. The remaining portion given by the appellant is not admissible, and therefore the story mentioned in the memo cannot be 7 Criminal Appeal No.838/2012 accepted as such. Also for confirmation of that memo, it was for the police to prove that the mobile phone seized from the appellant Dwarika was of the deceased. It was unfortunate that in that mobile phone no SIM was found. Possibility cannot be ruled out that there could be several mobile phones of Nokia Company of Model No.1108. No identification proceedings were arranged before the parents of the deceased by the police so that they could identify the mobile phone. No identification number was told by the parents of the deceased to the Investigation Officer. Under such circumstances, the prosecution could not prove that the mobile of the deceased was seized from the appellant, and therefore by seizure of a mobile of Nokia Company, the memo Ex.P-8 was not at all confirmed. If the story given in that memo Ex.P-8 was correct, then as to why the other materials kept in the black bag were not found with the co-accused Kamlendra and no seizure memo was prepared from the co-accused Kamlendra, and therefore the learned Additional Sessions Judge acquitted the co-accused Kamlendra.
12. In this manner, it is nowhere proved that Ex.P-8 the memo under Section 27 of the Evidence Act was given by the appellant Dwarika or not. The police has examined the witness Sandeep Singh (PW-4), who has stated that he saw the deceased with the appellant and co-accused 8 Criminal Appeal No.838/2012 Kamlendra travelling on a motorcycle when they went to Satna. However, it is clear from the cross examination of this witness that the complainant Jagatdhari Singh was the "Mausa" maternal uncle of the witness Sandeep Singh. He could not show the receipt relating to purchase of the diesel for which he was travelling to the petrol pump. Similarly, he has stated that the girl was covered with the clothings and she was wearing a printed Kurti and Salwar, whereas according to the Dr. K.L.Namdev, the deceased was wearing a salwar and kurti of brown colour. Therefore the evidence given by the witness Sandeep Singh is not at all reliable. Under such circumstances, there is no evidence that after leaving the house of Tarasingh, the deceased went to the Satna Railway Station or she went to some other place. Since the complainant had shown his suspicion upon the appellant and his companion, therefore the entire investigation was done by the police on the basis of such suspicion, whereas it is clear from the evidence given by Jagatdhari that he gave a huge amount to the deceased for her expenditure at Bhopal, hence it was possible that some robbers might have looted the deceased and put her unconscious body on the railway track. Under such circumstances, where the police or the prosecution could not show about any mishappending with the deceased when she left the house of Tarasingh, it cannot be said that the 9 Criminal Appeal No.838/2012 appellant was involved in the crime due to which the deceased has committed suicide. Looking at the facts and circumstances of the case, it cannot be concluded beyond doubt that the death of the deceased was suicidal in nature.
13. If it is presumed that the deceased committed suicide, then the overt-acts of the appellant were to be proved by the prosecution so that the same should fall within the purview of Section 107 of IPC. There was no relation of the appellant with the deceased so that presumption under Section 113-A of the Evidence Act could apply, and therefore the overt-acts of the appellant should have been proved soon before the incident that due to result of those overt-acts, she committed suicide. In this context, it is clear that except the memo Ex.P-8 recorded under Section 27 of the Evidence Act, there is no evidence with the police to show that what had happened to the deceased in the house of Jagatdhari when she left the house. It is also apparent that she reached safely from her house at Village Atra to the house of Tarasingh at Dhawari, therefore it is clear that nothing was done by the appellant in her travelling from the Village Atra to Dhawari.
14. Ilu @ Pratiksha and Vidhya Singh have stated that the appellant chased the jeep of the deceased by a motorcycle along with his companion Kamlendra. If they saw the appellant chasing the victim, then the natural 10 Criminal Appeal No.838/2012 conduct of these witnesses would be to inform the deceased on her mobile phone that the accused/appellant was chasing her. Secondly, the conduct of these two witnesses appears to be strange that when the deceased left her house on 18.8.2009 and she was required to reach Bhopal on 19.8.2009, then what was the reason as to why they did not contact Neelu at Bhopal on mobile phone or a phone that whether the deceased reached Bhopal or not. It appears that they did not take care of the deceased at all that she reached Bhopal or not. Therefore, it appears that the evidence given by these witnesses that the appellant chased the jeep of the deceased appears to be incorrect.
15. In this context, it is to be made clear that Dr. K.L. Namdev ruled out the possibility that any rape was committed with the deceased prior to the incident or her death. It is stated by Jagatdhari Singh, Vidhya Singh and Ilu @ Pratiksha that looking at the harassment done by the appellant, it was decided that the deceased will study further in BCA course at Bhopal, and therefore with her own consent she was sent to Bhopal, then the overt-acts of the appellant before that decision were not such that the deceased could commit suicide. When she was aware of all the difficulties, then it was clear that the overt-acts as stated by the various witnesses prior to leaving of the deceased from Village Atra were not so material so that the 11 Criminal Appeal No.838/2012 deceased could commit suicide, otherwise she could have committed suicide in the Village Atra itself.
16. Ilu @ Pratiksha and Vidhya Singh have stated that Ilu and the deceased went to a function of Bhandara and they were helping in cooking and the appellant came to the spot and took the mobile of the deceased and dialed his number and thereafter he was harassing the deceased by making phone calls on her mobile. In support of their evidence, the Investigation Officer obtained the phone call details of the mobile No.9752058419 that it was the phone of the deceased and phone call details of mobile No.9630388381 with the pretext that it was the phone number of the appellant. Ilu @ Pratiksha has stated that snatching of phone was done by the appellant on 15.8.2009, but if call details of the phones are perused, then it would be clear that several calls were made from that phone which is alleged to be of the appellant since 1.8.2009. If the appellant did not have the mobile number of the deceased prior to 15.8.2009, then how it was possible that at least one call in a day was given from the mobile phone of the appellant to the alleged mobile phone of the deceased. Under such circumstances, the story of snatching mobile phone and to harass the deceased on mobile phone appears to be an after thought.
12 Criminal Appeal No.838/2012
17. The complainant Jagatdhari Singh had lodged an FIR Ex.P-3 in which he had alleged about the robbery, kidnapping etc. and he had stated that the appellant was harassing the deceased, but it was nowhere mentioned that the deceased was being harassed by phone calls. Similarly, Vidhya Singh and Jagatdhari Singh could not inform about the mobile number of Ilu @ Pratiksha or Neelu Singh at Bhopal. Jagatdhari Singh could not give any information about the mobile phone that when and where the deceased purchased that mobile phone. The prosecution could not collect the information that mobile phone No. 9752058419 was registered or purchased in the name of the deceased. No particular could be obtained about that mobile phone from the particular Company, who was the service provider. One vendor of the mobile phone i.e. Mohd. Umar Farukh (PW-3) was examined by the police, but he turned hostile. He did not say that the SIM relating to mobile No. 9752058419 was given to the deceased. He could not say that he sold that SIM. Similarly, it could not be established that the SIM of the appellant's mobile number was sold to the appellant or any one of his family members, and therefore by call details of these two mobile phones, it cannot be said that the appellant was harassing the deceased by doing some calls on her mobile phone. As discussed above, it is clear from the complaint/FIR Ex.P-3 13 Criminal Appeal No.838/2012 that the complainant Jagatdhari did not make any complaint that the appellant was harassing the deceased on her mobile phone, and therefore the evidence given by Vidhya Singh and Ilu @ Pratiksha in that respect cannot be accepted as such. It appears that they exaggerated the matter unnecessarily.
18. Some allegations are made in the FIR Ex.P-3 that the appellant was habitually harassing the deceased, but no detail of such harassment was given. Jagatdhari Singh and Vidhya Singh have accepted that no FIR was lodged against the appellant, because he was a known criminal. However, if it is presumed that the appellant was harassing the deceased in past, but when she was going to Bhopal for her further studies, then her grievance was redressed by her parents, and therefore due to those harassment done by the appellant in the past, it cannot be said that she committed suicide after leaving the Village Atra.
19. On the basis of the above discussion, it is apparent that the prosecution could not prove the overt- acts of the appellant against the deceased soon before her death. It is nowhere proved that the appellant even met with the deceased at Village Dhawari or Satna Railway Station. It is not proved that the appellant did anything against the deceased in between the Village Atra and Village Dhawari, whereas no overt-act of the appellant is 14 Criminal Appeal No.838/2012 proved as he had done in the past so that it can be said that it falls under Section 107 of IPC, hence the appellant could not be convicted for the offence under Section 306 of IPC. In the light of the aforesaid judgments of Hon'ble the Apex Court for consideration of the overt-acts of the accused for commitment of offence under Section 306 of IPC, the facts of the present case are considered, then it would be clear that no overt-act of the appellant is proved so that it can be said that it fall within the purview of Section 107 of IPC.
20. It is true that the deceased died in a tender age of her life, and therefore her parents and relatives were in shock and there must be a grievance against the appellant, but it was for the police to search that whether any mischief was caused to the deceased. The possibility cannot be ruled out that she was robbed and her unconscious body was thrown on railway track by some robbers. However, the prosecution could not prove beyond doubt that the death of the deceased was suicidal and the overt-acts of the appellant fall within the purview of Section 107 of IPC, and hence the trial Court has committed an error in convicting the appellant for commission of offence under Section 306 of IPC.
21. On the basis of the above discussion, the appeal of the present appellant is allowed. The conviction and sentence directed by the trial Court vide its judgment dated 15 Criminal Appeal No.838/2012 30.3.2012 in ST No.157/2010 are hereby set aside. The appellant is acquitted from the charge of Section 306 of IPC. He shall be entitled to get the fine amount back if he has deposited the same before the trial Court.
21. At present the appellant is in jail, therefore the Registry is directed to issue a release warrant against the appellant forthwith so that he may release from the jail.
22. A copy of this judgment be sent to the trial Court with its record for information and compliance.
(N.K.Gupta) Judge 17/10/2012 Ansari