Madras High Court
Anand @ Anandan vs State Represented By The Inspector Of ... on 17 September, 2014
Author: P.N.Prakash
Bench: S.Rajeswaran, P.N.Prakash
THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 17..09..2014 CORAM: THE HONOURABLE MR . JUSTICE S.RAJESWARAN AND THE HONOURABLE MR. JUSTICE P.N.PRAKASH Criminal Appeal No.570 of 2012 Anand @ Anandan ... Appellant -Vs- State represented by the Inspector of Police Mannarkudi Police Station Mannarkudi Crime No.174/2003 ... Respondent This Criminal Appeal has been preferred against the judgment dated 03.11.2003 passed in S.C.No.150/2003 by the learned Sessions Judge, Nagapattinam convicting and sentencing the appellant/accused imprisonment for life u/s 302 IPC and with fine Rs.1,000/- in default to further undergo 1 year R.I. For Appellant : Mr.T.R.Ravi For Respondent : Mr.V.M.R.Rajendiran Additional Public Prosecutor J U D G M E N T
P.N.PRAKASH, J.
The sole accused, who was convicted under Section 302 IPC in S.C.No.150/2003 by the learned Sessions Judge, Nagapattinam on 03.11.2003 and sentenced to undergo imprisonment for life and pay a fine of Rs.1,000/- in default to undergo one year Rigorous Imprisonment, is the appellant before us.
2. It is the case of the prosecution that the deceased Tamilselvi is the wife of the appellant and that suspecting her fidelity, he doused her with kerosene in the early hours of 01.04.2003 and set fire to her and caused her death. The prosecution case begins with the evidence of Mathivanan [P.W.1], who in his evidence stated that, the appellant and his wife deceased Tamilselvi were his neighbours and they have two children, of whom the girl child was being brought up in her grand mothers house at Pattukottai and the son was living with them. He further stated in his evidence that the appellant suspected his wife, on account of which they used to quarrel frequently. A complaint was also lodged about 4 or 5 months prior to the incident in the All Women Police Station, Pattukottai and the appellant and his wife patched up their differences before the police and continued to live together. Even thereafter, their relationship did not improve and four days prior to the incident, there were mediation talks on the intervention of some prominent persons of the village.
[a] On 01.04.2003 around 2.00 in the morning, the appellant came to the house of Mathivanan [P.W.1] and called him. When Mathivanan [P.W.1] went there, he found several others including Marudambal [P.W.4] in front of the appellants house. At that time, the appellant told him that, his wife attempted to commit suicide by self immolation. He found Tamilselvi with burns and sent her by an auto with Marudambal [P.W.4] and the appellant to the Government Hospital, Mannargudi at 4.45 a.m. on 01.04.2013, where Dr.Indirani [P.W.15] examined Tamilselvi. At that time, Tamilselvi was conscious and she told Dr.Indirani [P.W.15] that her husband had poured kerosene on her and had set her on fire. Dr.Indirani [P.W.15] has recorded this in the Accident Register, a copy of which was marked as Ex.P10. Tamilselvi was found to be with 95% burns. Dr.Indirani [P.W.15] admitted Tamilselvi as an inpatient and gave her immediate first aid. Thereafter, Dr.Indirani [P.W.15] also sent intimation to the police which was marked as Ex.P6. Tamilselvi was taken to Thanjavur Medical College Hospital by Devaraj, brother of the appellant at 6.40 a.m. on 01.04.2003. There, she was examined by Dr.Zahir [P.W.16] who has recorded in the Accident Register [Ex.P11] thus:
"said to have been lighted accidentally during sleep at 01.04.2013 at 3.00 a.m. at her house. [b] While she was under treatment in Thanjavur Medical College, Ramanathan [P.W.13], the Head Constable, on information from the hospital went to the Burns Ward and recorded the statement of Tamilselvi, which was marked as Ex.P20. In her statement, Tamilselvi told him that the appellant poured kerosene on her and set her on fire. The statement of Tamilselvi [Ex.P7] was treated as complaint and Ramanathan [P.W.13], Head Constable, came to the Police Station and registered a case in D1, Mannargudi Police Station Cr.No.174/2003 for offence u/s 498-A and 307 IPC and prepared the printed FIR [Ex.P8]. Investigation in this case was taken over by Ayyanar [P.W.20], the Inspector of Police, who went to the hospital and recorded another statement [Ex.P9] from Tamilselvi, which was marked as Ex.P20.
[c] On 01.04.2003, K.Palaniammal [P.W.21] Judicial Magistrate-I, Thanjavur came to the hospital and examined Tamilselvi and after preliminary enquiries, recorded her statement which was marked as Ex.P26. Investigation was continued by Ayyanar [P.W.20], who went to the house of the appellant and prepared the Observation Mahazar [Ex.P2] in the presence of Mathivanan [P.W.1] and Paramayan [not examined]. He also prepared the Rough Sketch [Ex.P21]. On 02.04.2003, he received information from the hospital that Tamilselvi had died at 8.45 p.m. and therefore, he sent an alteration Report [Ex.P9] to the Judicial Magistrate for altering the offence to one under Section 302 IPC. On 03.04.2003, he conducted inquest over the body of Tamilsevli between 9.00 and 12.00 noon. The Inquest Report was marked as Ex.P22. He examined witnesses Devadas [P.W.3], Shankaran [P.W.5] and others and despatched the body for post-mortem.
[d] Dr.Balakrishan [P.W.17] conducted post-mortem on the body of Tamilselvi and in his evidence as well in the Post-mortem Certificate [Ex.P15], he has stated as follows:
"External injuries:
Dermo-epidermal burns seen over whole body from head to foot except over dorsum of both feet and front of left leg and scalp amounting to 94% of burns.
Peeling of cuticles and reddening in patches noted all over the body. Singeing at scalp hair, eye brows and eyes lashes noticed. Surgical IV cut down wounds noted over right ankle and medial aspect of right arm.
Heart : All chambers contain fluid blood.
Valves - normal. Coronary vessels - patent. Green vessels - normal. Lungs - both on c/s congested and oedematous.
Larynx - normal. Hyoid bone - intact. Stomach - contain 100 ml of light yellow coloured fluid. No specific smell. Mucoso congested. Liver, spleen, kidneys - c/s congested. Small intestine - contained 10 gms of thick yellow coloured semisolid materials. Mucosa - congested. Bladder - empty. Uterus - 5 x 3 x 2cm in size cavity empty. Pelvis - intact. Brain - Surface vessels congested. Oedema seen.
Opinion : The deceased would appear to have died of effects and complication due to extensive burns."
[e] Ayyanar [P.W.20] arrested the appellant at 4.00 p.m. on 04.04.2003 and recorded his confession statement, the admissible portion of which was marked as Ex.P3. Based on the disclosure made by the appellant, the Investigating Officer seized a shirt [M.O.15] that was allegedly worn by the appellant at the time of the incident. This was seized under the cover of Mahazar [Ex.P4]. The appellant was sent for judicial remand. The seized articles were sent to the Court for being forwarded to the Tamil Nadu Forensic Sciences Laboratory for chemical examination. After examining several witnesses including the Doctors who examined Tamilselvi at various stages, Ayyanar [P.W.20], completed the investigation and filed a Final Report on 15.05.2003 u/s 302 IPC before the Judicial Magistrate No.I, Mannargudi, who took the same on file in PRC No.10/2003.
[f] On the appearance of the appellant, the provisions of Section 207 Cr.P.C. were complied with and the case was committed to the Court of Sessions. The Sessions Court framed a charge u/s 302 IPC and when questioned, the appellant pleaded not guilty. The prosecution examined 21 witnesses, marked 26 Exhibits and 18 Material Objects. When the accused was questioned about the incriminating circumstances, he denied the same. The trial Court after hearing either side and after perusing the evidence on record, convicted and sentenced the appellant as aforesaid and hence, the appeal.
3. The prosecution has satisfactorily established that, the death of Tamilselvi was an unnatural one and was due to the burns suffered by her. The Chemical Examiner in his Report dated 26.05.2003 vide Ex.P25 has stated that, kerosene was detected in the clothes of the deceased and the appellant. Therefore, we have no hesitation in our mind to hold that Tamilselvi died of burn injuries caused and kerosene was used for causing the burns.
4. The next line of enquiry is to find whether it was suicidal or homicidal?
5. Mr.Ravi, the learned counsel for the appellant submitted that in the Accident Register [Ex.P11] that was recorded by Dr.Zahir [P.W.16] it is stated that said to have been lighted accidentally during sleep at 01.04.2013 at 3.00 a.m. at her house. We are not able to place much reliance on the statement in the Accident Register [Ex.P11], because Tamilselvi was taken to Thanjavaur Medical College Hospital by the appellants brother Devadas @ Devaraj who was examined as P.W.3. Devadas [P.W.3] turned hostile to the prosecution case, which is quite understandable and proferred the theory of self immolation by the deceased.
6. On the contrary, Marudambal [P.W.4] who took Tamilselvi from her house to the hospital has stated in her evidence that, Tamilselvi told her that it was the appellant who had poured kerosene on her and had set her on fire. When Tamilselvi was taken to the Government Hospital, Mannargudi, there also she told Dr.Indirani [P.W.15] the same and it has been recorded in Ex.P10. Similarly, she maintained the same story when she was examined by Ramanathan [P.W.13]. Finally, when Palaniammal [P.W.21], the Judicial Magistrate came to the hospital for recording her statement, she maintained the same version implicating the appellant and described the incident clearly.
7. Mr.Ravi, the learned counsel for the appellant contended that the Dying Declaration given to Palaniammal [P.W.21], the Judicial Magistrate bears the following certification by Dr.Sathybama:
Patient was conscious when Dying Declaration was taken by the Magistrate. He submitted that this will not be sufficient and in the absence of the doctor saying that the patient was in a fit condition to give a statement, this Court should not attach much significance to the Dying Declaration. We are unable to countenance this argument in view of the law settled by the Supreme Court in Lakshman vs. State of Maharashtra [(2002) 5 Supreme 557].
8. The defence was not able to make much dent in the cross examination of Palaniammal [P.W.21] the Judicial Magistrate, except suggesting to her that the patient was not in a fit state of mind to give a statement, which of course she denied. It was further pointed out by Mr.Ravi, the learned counsel for the appellant that the Dying Declaration that was recorded by Palaniammal [P.W.21] shows as if it was recorded by one N.Kaliamurthy, Judicial Magistrate I, Thanjavur. This has been adequately explained by Palaniammal [P.W.21] who stated that Mr.N.Kaliaperumal was her predecessor and he had prepared a format under his name which was used for recording the Dying Declaration and hence, the format bears the name of Kaliaperumal therein. We do not find any serious infirmity in this. The answers given by Tamilselvi have been recorded by Palaniammal [P.W.21] herself in her own hand in the format and hence, this does not create any suspicion in our mind nor can it be disbelieved.
9. As regards the motive aspect, the evidence of Mathivanan [P.W.1] and Krishnasamy [P.W.2] are available. The prosecution has also examined one Kannagi [P.W.19], the Inspector of Police of All Women Police Station ,who gave evidence about the earlier incident and also spoke about the reconciliation that was brought about between the appellant and the deceased. Therefore, we hold that the prosecution has proved the fact that the appellant suspected the fidelity of his wife.
10. The learned counsel for the appellant submitted that the shirt worn by the appellant was also burnt and therefore, he has attempted to save Tamilselvi when she tried to self immolate. If that is so, the appellant could have given such an explanation when he was examined under Section 313 Cr.P.C. There were no injuries sustained by the appellant as such. In fact, the appellant has gone to the house of Mathivanan [P.W.1] and has given a false information that the deceased had attempted to self immolate. This is a powerful circumstance against the appellant.
In the result, the appeal stands dismissed. The conviction and sentence imposed on the appellant by the learned Sessions Judge, Nagapattinam in S.C.No.150/2003 by the judgment dated 03.11.2003 are hereby confirmed.
[S.R.,J.] [P.N.P.,J.]
17..09.2014
gms
Index : Yes
Internet: Yes
To
1. The Inspector of Police
Mannarkudi Police Station
Mannarkudi.
2.The Sessions Judge,
Nagapattinam.
3.The Public Prosecutor
High Court, Chennai.
S.RAJESWARAN, J.
AND
P.N.PRAKASH, J.
gms
judgment in
Crl.A.No.570 of 2012
17.09.2014