Karnataka High Court
The State Of Karnataka vs K S Rajanna S/O Srinivasamurthy on 5 March, 2013
Bench: Mohan.M.Shantanagoudar, B.S.Indrakala
-: 1 :-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 5TH DAY OF MARCH, 2013
PRESENT
THE HON'BLE MR.JUSTICE MOHAN .M. SHANTANAGOUDAR
AND
THE HON'BLE MRS.JUSTICE B.S. INDRAKALA
Criminal Appeal No. 612/2007
BETWEEN
THE STATE OF KARNATAKA
BY AMRUTHUR POLICE ... PETITIONER
(BY SRI. N.S. SAMPANGIRAMAIAH, HCGP.)
AND
1. K. S. RAJANNA,
S/O SRINIVASAMURTHY,
31 YEARS,
R/O KADASHETTIHALLI,
AMRUTHUR HOBLI,
KUNIGAL TALUK.
2. SRINIVASAMURTHY,
S/O SRINIVASAIAH,
65 YEARS,
R/O KADASHETTIHALLI,
-: 2 :-
AMRUTHUR HOBLI,
KUNIGAL TALUK. ..RESPONDENTS
(BY SRI R.B. DESHPANDE, ADV. FOR R-1 & 2)
...
This Criminal Appeal is filed U/S. 378(1) and (3)
Cr.P.C. by the State praying to grant leave to file an appeal
against the judgment dated 18.11.2006 passed by the
Presiding Officer, FTC-IV, Tumkur in S.C. No. 54/04
acquitting the respondents/accused for the offences
punishable under Sections 3, 4 and 6 of Dowry Prohibition
Act r/w 34 of IPC and under Sections 498-A, 304-B, 302
and 201 r/w 34 of IPC.
This appeal coming on for Hearing this day, Mohan .M.
Shantanagoudar J., delivered the following:
JUDGMENT
The judgment and order, dated 18.11.2006 passed by the Presiding Officer, Fast Track Court-IV, Tumkur in S.C.No. 54/2004 acquitting the respondents/accused is called in question in this appeal by the State.
2. Case of the prosecution in brief is: that deceased Vijayalakshmi is the daughter of P.Ws.1 and 2; accused No.1 married Vijayalakshmi on 9.2.2001 at Bangalore; 2nd -: 3 :- respondent/accused No.2 is the father of accused No.1; accused Nos. 1 and 2 demanded dowry in the form of cash and gold and finally it was settled to give a site measuring 15 ft. x 40 ft. situated at Laggere in Bangalore; gold and silver articles were also given to the deceased as well as 1st accused during the marriage; said site was registered jointly in the name of accused No.1 and the deceased; after the marriage, the accused started pressurizing the deceased to transfer the site exclusively in the name of accused No.1; out of the wedlock, a child was born; on 6.12.2003, the deceased and 1st accused came to the house of P.Ws. 1 and 2 and told that P.Ws. 1 and 2 that they would be going to Kadashettihally (native place of accused No.1) in respect of a land dispute; the child was left in the company of P.Ws. 1 and 2 and the deceased along with accused No.1 went to Kadashettihally on 7.12.2003; at about 10.00 a.m. on 8.12.2003, P.Ws. 1 and 2 were informed over the phone that the deceased died due to electric shock; immediately thereafter, P.Ws. 1 and 2 and others went to Kadashettihally -: 4 :- and found the dead body of the deceased lying outside the house of the accused; there was bleeding in the nose and number of injuries were also found on the legs, hands and neck of the deceased; immediately thereafter, P.W.1 went to the police station at Amruthur and lodged the complaint as per Ex.P.1; thereafter, investigation was conducted; during the investigation, post-mortem examination was conducted by the medical officer and the accused were arrested and after completion of the investigation, charge sheet is filed against both the accused for the offences punishable under Sections 498-A, 304-B, 302 r/w 201 of IPC.
3. In order to prove its case, the prosecution in all examined 24 witnesses and got marked 63 exhibits and 13 material objects. On behalf of the defence, no evidence was adduced. The trial Court after evaluating the material on record and on hearing, acquitted the accused. -: 5 :-
4. The learned State Public Prosecutor submits that appreciation of evidence by the trial Court is erroneous and one sided; the evidence of the prosecution witnesses is sufficient to prove the case of the prosecution atleast in respect of the offence punishable under Section 304 of IPC; the death has occurred in the matrimonial house in the village under suspicious circumstances and as the death is unnatural, the presumption arises against the accused particularly when the material on record clearly reveals that the accused were pressurizing the victim to transfer the site exclusively in the name of accused No.1. Since such presumption is not rebutted by the accused, the Court below ought to have convicted the accused.
5. The judgment and order of acquittal is supported by the learned Advocate appearing on behalf of the acquitted accused/respondents. He submits that the trial Court is justified in disbelieving the version of P.Ws. 1, 2 and other witnesses, more particularly, when the independent -: 6 :- witnesses have turned hostile. According to him, case of the prosecution is that the death was due to electric shock which is not proved by the prosecution. He further submits that the opinion rendered by the doctor on two occasions is contradictory to each other and therefore, the trial Court is justified in acquitting the accused.
6. The trial Court had framed the following charges:
"CHARGES
1. N. Narayana, b.a., Ll.b., I Addl. Sessions Judge, Tumkur, do hereby charge you:
1. K.S. Rajanna S/o Srinivasamurthy, 31 years, r/o Kadashettihally, Amruthur Hobli, Kunigal taluk.
2. Srinivasamurthy, s/o Srinivasaiah, 65 years, r/o Kadashettihally, Amruthur Hobli, Kunigal taluk.
As follows:
That you A.1-Rajanna being the husband of Vijayalakshmi daughter of CW-1 Ramaiah while living with her in your house at Laggere, Bangalore, you subjected her to cruelty mentally and physically by not going to job and -: 7 :- demanding money out of her salary for your expenditure, after your marriage on 19.2.2001, and at Yeshwanthapura, Bangalore both you insisted on her to transfer the vacant site standing in her name to your (A-1) name and while she was a pregnant, you (A-1) manhandled her and even while she was in her parental home for a year, you A-1 was pestering her for money and thereby both of you committed an offence punishable under Section 498-A IPC and within my cognizance.
2. That on 07-12-2003 at about 4.00 a.m. in your house at Kadashettihally, you gave electric shock to her neck and both legs and caused hurt to her by means of aluminum wire and pressed a pillow on her beck tightly and intentionally caused her death by suffocation and thereby committed an offence punishable under Section 302 IPC and within my cognizance.
3. That on the said date and at the said time and place you caused death of Vijayalakshmi otherwise than in the normal circumstances within 7 years of your marriage and soon before -: 8 :- her death she had been subjected to cruelty or harassment by you for or in connection with the demand for additional dowry in the shape of money and her salary as also to getting the site transferred and thereby you have committed an offence punishable under Section 304-B IPC and within my cognizance.
4. That on the said date at the said time and place, you threw the dead body of Vijayalakshmi in between the electric pole and house and tried to make others believe that she had been electrocuted accidentally by keeping wire pieces by her side and tried to cause disappearance of evidence of commission of the offence with the intention or screening yourself from legal punishment and thereby committed an offence punishable under Section 201 IPC and within my cognizance.
5. That on 19.2.2001 at Kadashettihally at the time of the marriage of you A-1, both you had demanded Rs.1,00,000/- cash and 100 grams gold ornaments as dowry and had insisted that the bride's parents should perform the marriage at their expenses and thereby -: 9 :- committed an offence punishable under Section 4 of Dowry Prohibition Act, 1961 and within my cognizance.
6. That on the said date, said time and place at the time of you A-1's marriage with Vijayalakshmi you received a dowry in the form of site in No.27 measuring 40 ft. x 15 ft. at Laggere, Bangalore along with a gold ring weighing 8 grams and thereby committed an offence punishable under Section 3 of the Dowry Prohibition Act 1961 and within my cognizance.
7. That you have not returned the aforesaid golden ring received by you as dowry either to the deceased when she was alive or to her parents after her death and thereby committed an offence punishable under Section 6 of the Dowry Prohibition Act 1961 and within my cognizance.
And I hereby direct that you be tried by me on the above said charges.
Dated: This the 1st day of February 2005." -: 10 :-
7. On going through the material on record and after hearing the learned advocates, the point that arises for our consideration in this appeal is as under:
Whether the trial Court is justified in acquitting the accused at least in respect of the offences punishable under Sections 304-B and 498-A of IPC ?
8. P.W.1 is the father of the deceased. He lodged the complaint as per Ex.P.1. He has deposed about the marriage talks between the parties, demand and payment of money as well as registration of the site jointly in the name of the deceased and accused No.1. P.W.2 is the mother of the deceased. She also has deposed on par with the evidence of P.W.1. P.W.3 is the relative of P.W.1. He has also supported the case of the prosecution by deposing about the marriage talks, demand for site and harassment by accused, etc. P.W.4 is another relative of P.W.1, who has also deposed on par with P.W.3. P.W.5 is the friend and P.W.6 is the neighbour of P.W.1, who have also deposed -: 11 :- supporting the case of the prosecution relating to harassment meted out to the deceased by the accused. P.Ws. 7, 8 and 9 have turned hostile to the prosecution case. P.W.10 is the photographer, who took photographs of the dead body as per Exs.P.21(a) to 49(a). P.W.11 is the younger brother of the deceased. P.W.12 is the elder sister of the deceased. Both have also deposed supporting the case of the prosecution and the evidence of P.W.1. P.Ws. 13 , 14 and 16 have turned hostile to the prosecution. P.W.15 is the mahazar witness for Ex.P.51 under which M.Os. 2 to 4 (clothes of the deceased) were seized. P.W.17 is the Section Officer of the Karnataka Electricity Board, who has deposed that the electric bill was not paid by the accused in respect of the house in which the offence has taken place and that the accused had taken illegal connection to the house from the main line. P.W.18 the doctor, who conducted the postmortem examination as per Ex.P.53, has opined that the death is due to smothering. Subsequently, he has given one more opinion as per Ex.P.54 stating that the death is due to -: 12 :- cardio respiratory arrest as well as smothering. He has also deposed that the deceased has sustained burn injuries which may not be fatal. P.W.19 has turned hostile to the prosecution case. P.W.20 is the Engineer, who gives sketch of the scene of offence as per Ex.P.56. P.W.21 is the investigating officer of COD, who completed the investigation and lead the charge sheet. P.W.22 is the Taluka Executive Magistrate, who held the inquest proceedings as per Ex.P.19. P.W.23 is the PSI, who registered the case based on the complaint - Ex.P.1 and issued the FIR as per Ex.P.61. P.W.24 is the Deputy Superintendent of Police, who took the investigation initially and handed over the same to the Investigating Officer of C.O.D. (P.W.21).
9. The evidence of P.Ws. 1, 2, 3, 4, 5 and 6 is consistent and cogent. P.W.1 - the father of the deceased has deposed in detail as to how the marriage talks took place and as to what were the demands by the accused No.1 and so also the payment made. He has specifically deposed -: 13 :- that the accused had sought Rupees One Lakh on cash and 100 grams of gold towards dowry. However, P.W.1 had pleaded his inability. Though P.W.1 was ready to pay Rs.25,000/-, the accused did not agree for the same. Consequently, P.W.1 agreed that the site which was standing in the name of the deceased measuring 15 x 40 ft. situated at Laggere, Bangalore, was to be registered jointly in the name of accused No.1 as well as the deceased. At the time of the marriage, certain gold ornaments such as watch, ring, clothes, etc., were given to the accused. After the marriage, again the accused pressurized the deceased for transferring the site. However, the site was transferred jointly in the name of accused No.1 and the deceased on 7.6.2001 as agreed. The native place of the accused was Kadashettihally. After the marriage, P.W.1 got the couple to Bangalore and made arrangements for their stay in a rented house at Bangalore by paying advance payment for the house. Thereafter, the deceased and accused No.1 started living in a rented house at Bangalore. The deceased was -: 14 :- working in a private company whereas the accused never worked. However, the harassment of accused No.1 continued pressurizing the deceased to get the site transferred exclusively in his name. However, the deceased tolerated such harassment till she gave birth to a child. All the process relating to delivery, etc., were done in the house of P.W.1. The deceased lived with her parents for about one year after delivery of the child along with the child. Accused No.1 lived along with his parents at Kadashettihally. Only after the pressure of P.W.1, accused No.1 came to the house of P.W.1 and took the deceased along with the child. However later i.e., one day prior to the incident in question, the deceased and the accused came back to the house of P.W.1 and left the child in the house of P.W.1 and accused No.1 told P.W.1 that both accused No.1 and the deceased would be going to the village in order to set right the land dispute of his family. On the next day, P.W.1 got the news regarding the death of the deceased.
-: 15 :-
10. Though P.W.1 is subjected to searching cross- examination nothing worth is elicited. Of course, the defence was successful in showing that the death was not due to shock in as much as the answers given by P.W.1 would go to show that there was no electricity connection for the house of the accused. Be that as it may. The fact remains that the death has occurred in the matrimonial house of the deceased and it was under unnatural circumstances.
11. The evidence of P.W.2 - the mother of the deceased also is on par with the evidence of P.W.1. She has also deposed that, the deceased was under the pressure of accused No.1 for getting the site registered in his name exclusively. The site was jointly registered in the name of the deceased as well as accused No.1. Even then, the accused continued pressurizing the deceased to get the site transferred exclusively in his name. There used to be quarrel between accused No.1 and the deceased and the -: 16 :- accused No.1 used to give torture to the deceased on one or the other ground particularly pressurizing her to bring more amount and for getting the site transferred exclusively in his name. Her cross-examination by the defence has also not yielded any result in favour of the defence. The evidence of P.Ws. 1 and 2 is fully supported by the evidence of P.Ws. 3, 4, 5 and 6 in all material particulars.
12. Though P.Ws. 5 and 6 are independent witnesses, there is no reason as to why their evidence should be disbelieved. The evidence of P.Ws. 1 to 6 is fully supported by the evidence of P.Ws. 11 and 12, who are younger brother and elder sister of the deceased respectively.
13. The evidence of the aforementioned witnesses is consistent and cogent, and the same clearly reveals that there was demand and pressure by the accused No.1 to get the site transferred in his name after the marriage and when the deceased did not agree for the same, accused No.1 harassed the victim both physically and mentally. Nothing -: 17 :- is forthcoming in the evidence of the aforementioned witnesses to discard their evidence. The evidence of P.Ws. 1 to 6 as well as P.Ws. 11 and 12 inspires confidence of the Court. We do not find any ground to disbelieve the said version of those witnesses. We are of the considered opinion that the trial Court is not justified in disbelieving the consistent and cogent version of the aforementioned witnesses only on the ground that there are minor variations in their evidence. Minor variations will not affect the credibility of the prosecution evidence and they are bound to be there in any matter particularly when the evidence is recorded after a long lapse of time. The trial Court has made much about the minor variations in the evidence. Such minor variations cannot be the basis for acquittal.
14. The case of the prosecution is supported by the evidence of the doctor - P.W.18. The postmortem report is at Ex.P.53. The doctor has opined in his postmortem report that the cause of death is due to asphyxia as a result of -: 18 :- smothering. However, the investigating officers of C.O.D. have sought opinion of the doctor once again by writing a letter dated 10.2.2004. The doctor, who conducted the postmortem examination has given the report as under:
"Answer to Question No.1:
1. As per P.M. report, cause of death is due to Asphyxia as a result of smothering leading to cardio- respiratory arrest.
2. The injuries found on the body of the deceased (Mrs. Vijayalakshmi) are ante-mortem and could be possible due to electrical shock.
Sd/-
Dr.K. Basavaraju M.D. MEDICAL OFFICER C.H.C. KUNIGAL"
The doctor has made it clear that the death is due to asphyxia as a result of smothering leading to cardio- respiratory arrest. He has also opined that the injuries found on the dead body of the deceased are ante-mortem and could be due to electric shock which means that the -: 19 :- victim was also subjected to electric shock prior to her death but the doctor has not stated that the death is due to injuries sustained by electrical shock. He is definite in his opinion that the death is due to asphyxia as a result of smothering leading to cardio-respiratory arrest. The report of the doctor fully corroborates the case of the prosecution to the effect that the victim was subjected to cruelty by accused No.1.
15. The evidence of P.Ws.1 and 2 specifies that while leaving the house on the previous day of the incident in question, the victim was hale and healthy, but however, the postmortem report discloses that the victim had sustained injuries which may be due to electrical shock. This clearly goes to show that on the date of the incident, she must have been harassed or tortured by the electric shock. The post- mortem report is supported by the evidence of the doctor - P.W.18. He has deposed that there were bruises over the lips and nose, linear incised wound over the left side of the -: 20 :- neck just over the border of the mandible measuring about 6 cms. X 2 cms, two oval shaped abrasions present over the left calf region, ventral aspect measuring about 3 cm x 2 cm and 2 cm x 1.5 cm, a small linear abrasion measuring 1 cm x 1 cm, an abrasion irregular over the right popliteal fossa measuring about 3 cms, 3 linear abrasions over the left upper limb over dorsal aspect at the base of the thumb measuring 4 cm x 1 cm. 6cm x 1 cm and 2 cm x 0.5 cm respectively and etc. He has also deposed that there was bleeding from the nose. He has specifically deposed that the death is due to asphyxia as a result of smothering. He has disclosed that on 10.2.2004, the C.O.D. Inspector had sought his further opinion regarding the cause of death and he has given the same in writing as per Ex.P.54. As per his further opinion also, the death was due to asphyxia as a result of cardio-respiratory arrest and that the injuries found on the dead body of the deceased were antemortem and could be possible due to electric shock.
-: 21 :-
16. From the aforementioned facts and circumstances, it is amply clear that the death has occurred due to smothering that too in the matrimonial house during the night time. The evidence of P.Ws. 1 to 6, 11 and 12 fully supports the case of the prosecution to the effect that accused No.1 used to harass the victim on one or the other reason more particularly by pressurizing her to get the site transferred exclusively in his name. It is not in dispute that the incident has occurred within 7 years from the date of the marriage.
17. All the aforementioned facts are not properly considered by the trial Court and in our opinion, it has proceeded casually while deciding the matter. The material on record goes to prove beyond any reasonable doubt that accused No.1 has committed the offences punishable under Sections 498-A and 304-B of IPC.
18. However, the trial Court was justified in acquitting accused No.2 - the father of accused No.1. The material on -: 22 :- record is not sufficient to convict accused No.2. We are conscious that this Court would be slow while interfering with the order of acquittal particularly when two views are possible on the material on record. In the matter on hand, after assessing the material, we find definitely that accused No.1 has committed the offences punishable under Sections 498-A and 304-B of IPC. There cannot be any second view possible as against accused No.1 in the instant case. The view taken by the trial Court is not a possible view under the facts of the case. Therefore, accused No.1 is liable to be convicted for the offences punishable under Sections 498-A and 304-B of IPC. Accordingly, the following:
ORDER
a) Accused No.1/respondent No.1 is convicted for the offences punishable under Sections 498-A and 304-
B of IPC and the order of acquittal passed against accused No.1 is set aside accordingly;
b) The judgment and order of acquittal passed in favour of accused No.2 stands confirmed; -: 23 :-
c) Accused No.1 is sentenced to undergo
imprisonment for three years for the offence
punishable under Section 498-A of IPC and to pay a fine of Rs.1,000/- in default to undergo simple imprisonment for six months; He is sentenced further to undergo 7 years imprisonment for the offence punishable under Section 304-B of IPC and to pay a fine of Rs. 2,000/-; in default to undergo simple imprisonment for six months. The period of detention of accused No.1 during trial shall be given set off. Both the sentences imposed on accused No.1 shall run concurrently.
Appeal is allowed-in-part accordingly.
Sd/-
JUDGE Sd/-
JUDGE Nsu/-