Bombay High Court
The State Of Maharashtra vs Ashok Tukaram Sawant And Others on 19 December, 2019
Author: S. S. Shinde
Bench: S. S. Shinde, N. B. Suryawanshi
1/53 Judgment Cr.APEAL.243.1999.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 243 OF 1999
The State of Maharashtra ] ...Appellant
(Orig. Complainant)
Versus
1. Ashok Tukaram Sawant ]
2. Tukaram Bala Sawant ]
3. Sou. Malan Tukaram Sawant ]
All R/o. Sawant Mala, ]
Kundal, Tal. Tasgaon, ]
Dist. Sangli. ] ...Respondents
(Orig. Accused)
***
Mrs. M.M. Deshmukh, APP for Appellant - State.
Mr. Pratap Patil for Respondent Nos. 1 to 3.
***
CORAM : S. S. SHINDE &
N. B. SURYAWANSHI, JJ.
RESERVED ON : 29th NOVEMBER 2019
PRONOUNCED ON: 19th DECEMBER 2019
JUDGMENT (PER S. S. SHINDE, J.)
1. This Appeal is directed against the Judgment and order dated 30 th January 1999 passed by the learned III Additional Sessions Judge, Sangli in Sessions Case No. 24 of 1998 acquitting the Respondents (Orig. Accused) for the offence punishable under Section 498A, 304B, 302, 201 read with Section Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 2/53 Judgment Cr.APEAL.243.1999.doc 34 of the Indian Penal Code.
2. The prosecution case, in brief, is as under:
The Accused No. 2 is father and the accused No. 3 is the mother of the Accused No. 1 - Ashok. They reside together in the locality known as 'Sawant Mala' at village Kundal, Taluka - Tasgaon, Dist. Sangli. P.W. 7 Bhimrao is also resident of the same locality. He was employed with Kirloskar company and stood retired from service on 30.06.1997. P.W. 1 Ramesh is son of Bhimrao and brother of the deceased Shobha.
3. Shobha (deceased) is daughter of P.W. Bhimrao and sister of P.W. Ramesh. She married to Accused No. 1 on 08.03.1993 and after marriage, she used to reside with the accused.
4. That, the Accused No. 1 - Ashok was running grocery shop, but he sustained loss in the business and the shop was closed. Accused No. 1- Ashok then addicted to drinking liquor. He used to beat Shobha while under influence of liquor. That, on retirement of Shobha's father Bhimrao and on getting information that he has received pensionary benefits, all the accused started demanding Rs. 50,000/- to Bhimrao through Shobha. When this demand was not satisfied, they started ill-treating Shobha by abusing and beating her. House of the accused and house of the complainant Bhimrao are Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 3/53 Judgment Cr.APEAL.243.1999.doc situated in the same locality, at about 5 to 10 minutes walking distance. Shobha used to disclose about ill-treatment to her parents and brother whenever she used to visit her parents house.
5. On 05.10.1997 information was given to Shobha's brother Ramesh about the quarrel at the house of the Accused. On getting that information Ramesh and his tenant Appaso Mithari went to the house of the accused. On reaching there, they noticed that all the accused were beating Shobha and she was crying. Accused No. 1 was under influence of liquor. Ramesh rescued Shobha and she asked Ramesh to take her with him. That time, accused No. 3 objected saying that he would take her dead body only and prevented Shobha from returning with Ramesh. In the meantime, Shobha's father Bhimrao also came there. The relatives and the residents in the locality intervened and Bhimrao and Ramesh returned to their house.
6. During intervening night of 5th and 6th October 1997, Accused No. 2 and 3 consumed insecticide, and therefore they were admitted in the hospital at village Palus for treatment. In the morning of 6 th, Accused No. 2 and 3 were discharged from the hospital. Accused No. 1 alongwith accused No. 2 and 3 returned to the house.
7. It is the prosecution case that, on 6.10.1997 at about 12.00 p.m. accused No. 1 took deceased Shobha to the well situated in their land which is Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 4/53 Judgment Cr.APEAL.243.1999.doc near their house. Near the well, Accused No. 1 throttled Shobha by pressing her neck. On finding that she was dead, Accused No. 1 threw her dead body into the well. Some of the witnesses working in the near by lands witnessed Accused No. 1 and Shobha going together to the well and accused No. 1 alone returning from the well.
8. At about 2.00. p.m. Ramesh was informed by Kinsman / neighour of Accused about missing of Shobha since 12.00 p.m. Ramesh started making inquiry with his relatives. However, Shobha was not traced out.
9. In the intervening night of 6th and 7th October, 1997 Shobha's father Bhimrao and Ramesh visited Kundal Police Station to inform police about missing of Shobha. They contacted P.S.I. Afale of Kundal Police Station. They were asked to come in the following morning with photograph of Shobha.
10. Accordingly, in the morning of 7th, Bhimrao went to Police Station, Kundal and lodged missing report. On receipt of missing report, head constable Mulla who was doing P.S.O. duty called the accused at Police Station. The accused disclosed that rope was lying near the well. Then search was taken in that well and at about 2.30 p.m dead body of Shobha was found in the well. It was removed from the well. Shobha's brother Ramesh filed complaint at Police Station, Kundal. On the basis of that report A.D.Case No. Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 5/53 Judgment Cr.APEAL.243.1999.doc 36 of 1996 was registered.
11. On that day, P.S.I. Afale of Kundal Police Station had gone to Ashta in connection with some investigation. At about 3.00 p.m he was informed at Ashta about finding of dead body of missing woman in the well at Sawant Mala. From Ashta itself P.S.I. Afale went to Sawant Mala and then to the well. He recorded inquest on the dead body. There only he recorded panchanama of scene of offence. Under that panchanama, he attached nylon rope found near the well.
12. On 08.10.1997 post mortem on dead body of Shobha was conducted by Dr. Mane at P.H.C. Kundal. On conducting post mortem Dr. Mane found that cause of death was asphyxia due to compression of neck. He issued provisional certificate as regards the cause of death.
13. On getting information that cause of death was throttling, P.W. Ramesh filed complaint on the same day at about 3.00 p.m at Police Station, Kundal. He made allegations in the said comlaint that all the accused caused death of Shobha by throttling, and threw her dead body into the well to destroy the evidence, and they were responsible for her death. He also made allegations in the complaint that before her death, Shobha was ill-treated by the accused for non fulfillment of their demand of money from his father. On the basis of said complaint, C.R. No. 61 of 1997 was registered and Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 6/53 Judgment Cr.APEAL.243.1999.doc investigation was assigned to P.S.I. Afale.
14. On the same day, P.S.I. Afale interrogated P.W. Bhimrao, his wife, Ramesh and other witnesses and recorded their statements. Accused No. 1 and 2 were arrested on the same day and accused no. 3 on the next day.
15. On 09.10.1997 the accused no. 1 was interrogated in presence of the panch witnesses and he pointed out the place of the incident i.e. well, where he caused death of Shobha by throttling. Panchanama to that effect was prepared. During the course of investigation, clothes on the person of accused were produced and they were attached. So also, the clothes on the person of the deceased were attached. All these attached articles and viscera and sample of blood of the deceased were sent to Chemical Analyzer, Pune for analysis and report. On completion of investigation, charge sheet came to be filed against the accused before J.M.F.C. Tasgaon for the offences punishable under Section 302, 498A, 201 read with 34 of the Indian Penal Code.
16. On finding that the offence punishable under Section 302 of IPC is exclusively triable by the Court of Sessions, learned J.M.F.C. Tasgaon, passed the order under Section 209 of Cr.P.C to commit the case to Session's Court Court, at Sangli.
17. On receipt of the papers and on hearing the prosecution and the Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 7/53 Judgment Cr.APEAL.243.1999.doc accused, charge came to be framed against the accused Nos. 1 to 3 for the offences punishable under Sections 302, 498A and 201 of the Indian Penal Code. Before commencement of the Trial, charge for the offences under Section 304B read with Section 34 I.P. Code was added. So also, the Accused No. 1 has been individually charged for the offence punishable under Section 302 of the Indian Penal Code. An added charge was read over and explained to the accused. The accused pleaded not guilty to the charge and claimed to be tried. The defence of the accused is that of total denial. By way of suggestions given to the witnesses, and also by filing written statement under Section 313 of Cr.P.C., the accused have taken stand that, they neither ill-treated Shobha nor made demand of money to her. According to them, the accused No. 1 was addicted to liquor and was asking Accused No. 2 and 3 i.e., parents to give his share in the immovable property. Because of aforesaid conduct of the accused no 1, relations in between accused No. 1 and accused No. 2 and 3 were strained. The accused Nos. 2 and 3 being fade up with behavior of the Accused No. 1, consumed insecticide with a view to commit suicide. The accused admits that, Shobha was missing from their house from 6 th October 1997, but according to them, they are not responsible for her death. After conducting full fledged trial and recording the evidence of the witnesses, by its judgment and order dated 30th January 1999 the learned IIIrd Additional Sessions Judge, Sangli acquitted all Respondents from the offences punishable Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 8/53 Judgment Cr.APEAL.243.1999.doc under Sections 498A, 304B, 302, 201 read with 34 of the Indian Penal Code. Hence, this Appeal against acquittal by the State.
18. In order to find out whether the death of Shobha was accidental, suicidal or homicidal the prosecution examined Shaileshkumar, Medical Officer (P.W. 2). In examination in chief he stated that, On 07.10.1997 dead body of Shobhatai Ashok Sawant was brought to PHC by constable of Kundal P.S. It was received on 07th October 1997 at 6.45 p.m. Since it was evening, he did not perform Post mortem on that day. Post mortem was conducted on 08.10.1997 from 7.30 a.m onward. He himself and Dr. Makandar, M.O., PHC Kundal did p.m.
19. On examination he found that body was averagely nourished and cold. Rigor mortis was present all over the body. Abdomen was slightly distended. Eyes were sallowen and closed. Tongue was inside the mouth. There was oozing of reddish water discharge from mouth and nostrils. Lips were bluish in colour. Face was also bluish in colour. Lower extremities flexed at knee and upper extremities flexed at elbow and fingers are flexed. During the course of post mortem he noticed small multiple abrasions, six in number over right forearm posterior lateral aspect. They were red in colour. They might be within 24 hours of life. Might be caused by hard and blunt object. He has shown the site of abrasions on the left forearm in the diagram in the Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 9/53 Judgment Cr.APEAL.243.1999.doc post mortem notes. In fact, they were on right forearm posterior. On palpation fracture of hyoid bone on left side. Abrasion as well as fracture was anti mortem. Extravasation of the blood in subcutaneous tissue and below skin was noticed. Right as well as left lung conjested. Right side of heart was full of blood. Left was empty. Spleen as well as kidneys were conjested. He noticed semi digested food in the stomach which might have consumed by the deceased about one to two hours before death. On the basis of these internal injuries and the features, and fracture of the hyoid bone, he came to the conclusion that, death was due to asphyxia due to compression of neck. The right lung, left lung and spleen congested are the prominent signs of the asphyxia. There was no external injury related to the internal injury of hyoid bone. Bluish colour of face and lips might have occurred due to compression of the carotted arty. The abrasion might have been caused due to coming into contact of broken pieces of bangles. Probable time of death might be 18 to 48 hours. In any case, the death was beyond 18 hours from the time of post mortem notes. On the basis of these observations, he prepared post mortem notes. He stated that, right side of the heart was full of blood and left side empty was indicative of sudden death. He did not notice any ligature mark or signs of bruise around the neck. According to him, position of the lower extremities and upper extremities might have occurred when the deceased had put resistance or when the position of the body was such when the deceased Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 10/53 Judgment Cr.APEAL.243.1999.doc breathed last. This might occur sudden fear or shock also. On the same day, he has issued advance cause of death certificate. On the same day i.e. on 8 th October 1997 he received letter from PSI Kundal marking inquiries on certain points.
20. At the time of post mortem viscera was preserved. It was handed over to constable for sending the same to chemical analyzer. In due course he received chemical analyzer's report. Then he issued final cause of death certificate. It is stated that, he produced original chemical analyzer certificate regarding viscera. He stated that, no poison was detected in the viscera of the deceased. The fracture of hyoid bone and death due to asphyxia might be the result of compression of neck, with force.
21. On 05.10.1997 patient Tukaram Bala Sawant and Malan Tukaram Sawant were brought to his hospital. The complaint was organic phosphorous poisoning. They were admitted at 11.00 p.m and discharged from hospital from 06.10.1997 at 9.00 a.m. He issued certificate to that effect. In the certificates he has wrongly mentioned that the patients were admitted at 11.00 a.m. In fact they were admitted at 11.00 p.m.
22. During his cross-examination he stated that, it might be true that victim of throttling put maximum resistance to the assailant. It is true that while resisting, the victim scratches person of the opponent Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 11/53 Judgment Cr.APEAL.243.1999.doc particularly hand or chest. It is true that congestion of internal organs occur in case of other unnatural death, including drawing. The abrasions noticed by him are possible if that part of the body comes into contact with hard and rough substance. In view of the presence of fracture of hyoid bone, he examined whether there was presence of ligature mark or thumb marks or nail marks around neck. He did not notice the same. If rope is used as instrument for compression of neck, then ligature marks generally appear. Mostly they are horizontal in shape and around the neck completely. It is true that it is not mentioned in post mortem notes that the neck muscles were damaged or injured.
He further stated that, above hyoid bone there are laryngeal cartilages. He did not notice any damage to the same. On the posterior side of hyoid bone there was carotid arteries and they were not injured. No injury was noticed to larnex, trachea and bronchi. It is true that hyoid bone is inner part of larnex and trachea. For causing fracture hyoid bone, more force is required. He did not admit in his statement that unless there is damage or fracture to layngeal, trachea and bronchi, there cannot be fracture of hyoid bone. Thyroid bone is below the hyoid bone. It is about 1 and 1½ cm prominent. Hyoid bone is below the chick. He followed Modi and Parekh for medical jurisprudence. He admit statement from Parekh's commentary on medical jurisprudence page 202, which is to the effect that evidence of violent Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 12/53 Judgment Cr.APEAL.243.1999.doc compression of neck during life is obtained from bruising due to thumb and fingers, nail marks and swelling and lividity of face. In addition further evidence is provided by bruising and laceration of lary, wind pine and muscles and vessels in front and sides of the neck, and fracture of the cornea of the laryngeal cartilage and occasionally hyoid bone.
23. In case of drawing also fine froth comes out. It oozes from mouth and nostrils. Some times it contains blood stains also. He has not mentioned the quantity of the blood which was in the tissues around larugeal status. Defence counsel did ask the medical officer while lifting the dead body from below the water with iron hook or stick, there is possibility of fracture to the damage to the hyoid bone ? In reply to said query he stated that, it is possibility, but there should be other external injuries. In case of pressing of stick while searching for the dead body, there might be absence of external injury, but fracture of hyoid bone is possible. This is possible if stick is pressed with force on that part of the body. Fracture is possible even after death. He did not take X-ray. He denied the suggestion that, extraction of blood into the tissues is possible even after death. In case of injury to artery and vessels after death, there is possibility of small quantity of extraction of blood.
Umesh
::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 :::
13/53 Judgment Cr.APEAL.243.1999.doc
24. We have discussed the evidence of Shaileshkumar, Medical Officer (P.W. 2) in detail. In his evidence some important features were noticed by him on dead body of the deceased. He stated that, tongue was inside the mouth. During the course of post mortem he noticed small multiple abrasions, six in number over right forearm posterior lateral aspect and said injuries were red in colour. He further observed that, right side of heart was full of blood. Left was empty. He noticed semi digested food in the stomach which might have consumed by the deceased about one to two hours before death. There was no external injury related to the internal injury of hyoid bone. Probable time of death might be 18 to 48 hours preceding post mortem. He did not notice any ligature mark or signs of bruise around the neck. He also stated that, the fracture of hyoid bone and death was due to asphyxia due to compression of neck with force.
It is true that some admissions given by him create little doubt in mind, whether really deceased died homicidal death. However, if his evidence is considered in its entirety, the findings given by him that deceased died due to asphyxia due to compression of neck deserves to be accepted. As already observed his evidence suggested that deceased died homicidal death.
25. Prosecution has further examined the witness No. 1 - Ramesh Deshmukh - Orig. Complainant i.e., the informant, who is brother of Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 14/53 Judgment Cr.APEAL.243.1999.doc deceased. In his cross-examination he stated that, at the time of the incident, he was taking education at M.A. part I. He completed B.A. at Islampur. His younger brother is studied upto 10th standard. Shobha was also studied upto 10th Standard. His elder sister Kanchan is B.A., B.Ed. Her husband is serving in the society as clerk at Sangli. At the time of marriage of Shobha he had given examination of 12th Standard. At the time of marriage Shobha was 10 to 20 years of age. Education of Shobha was stopped about 2/3 years prior to her marriage. She declared that she would not take further education. Then his parents decided to perform her marriage. Shobha was good at household work. She had not done agricultural work while at our house since our agricultural land is at different places. Shobha was fair looking. Kanchan is elder to Shobha and she was married. He denied the suggestion that Shobha used to express desire that like Kancha she should also get husband who is in service / employment.
26. His father was employed with Kirloskar Factory. It was a big factory having 2000 to 3000 laborers. He accepted the suggestion that, Vishnu Sawant had proposed name of the accused no. 1 for Shobha. Then his father made inquiry about the family of the accused. That time accused no. 1 used to run grocery shop. His two sisters were already married. The accused no. 1 was having four acres of irrigated land. Since his father was satisfied, he Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 15/53 Judgment Cr.APEAL.243.1999.doc accepted the proposal. At the time of marriage, he found that the accused no. 1 was suitable for Shobha. At the instance of accused marriage was performed at their house. He denied the suggestion that there is a practice to celebrate the marriage at the house of bride. He denied the suggestion that they paid Rs. 17,000/- to the accused towards expenses of the marriage since marriage was performed at their house. He accepted the suggestion that, they would have required to spend money had it been performed at their house. Marriage was attended by many relations from his side as well as side of the accused. Photographs were taken at the time of marriage. Marriage feast was given by the accused. He denied the suggestion that they did not give gold, and utensils to the accused.
27. He accepted the suggestion that, after marriage and during the period of first one and half year there was no quarrel or complaint and Shobha was leading peaceful life. Shop was closed about 2 years prior to death of Shobha. After the shop was closed there was loss of peace at the house of the accused. Shobha did not complain about the trouble due to closing of the shop. He denied the suggestion that, accused no. 1 started drinking liquor out of frustration only after shop was closed. According to him, he got addicted to drinking liquor after the shop was closed. He did not go to the house of the accused to advise him not to drink liquor. He did not feel it necessary to advise Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 16/53 Judgment Cr.APEAL.243.1999.doc accused not to drink liquor. He did not inquire with him as to how he has sustained loss in the business. He voluntarily stated that, his habit of drinking of liquor had not gone to that extent to take him out of control and which required his advise. He was under impression that he would improve himself since after closing the shop the accused no. 1 had started rose nursery. He did not know, whether he used to export roses at Bombay. He started the same just about three months prior to death of Shobha. He had gone to that nursery.
28. He accepted the suggestion that house of the accused is near to western side gate of Kirloskar factory. He accepted the suggestion that house of accused no. 2 and his three brothers are adjacent to each other. They are under common roof but divided by walls. There are doors which open at east as well as west. There are three rooms in each of the house. House of Kundlika (who is having telephone facility) is at southern end, to its north there is house of accused no. 2 then there is house of Shahaji and to its north there is house of Gopala. There is facility of latrine at the house of accused. There was T.V. set at the house of accused. There is Padvi cum Varanda opposite to all the four houses towards east. There is Varanda at the back side. There is agricultural land beyond both the Varandas. Western side first room was their living room. There was T.V. set in that room. Middle room was sleeping room and eastern side room was kitchen. In the living room itself there was cot, and Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 17/53 Judgment Cr.APEAL.243.1999.doc that room was being used as bed room by accused no. 1 and Shobha. Middle room was being used as bed room by Accused no. 2 and 3. There is staircase in the middle room to go to the mezzanine floor (Pot mala). He does not know, whether there used to be a cot in that middle floor. Telephone at the house of Kundlik was installed in the first room. There are no internal doors to the four houses. There were doors and latches from inside to each of the house. He cannot state the month or exact year when Shobha disclosed to him about the habit of drinking liquor by accused no. 1 and beating given to her by all the accused. He voluntarily stated that it was after 1½ year after marriage. He did not accompany his father, when his father had been to the house of accused alongwith Vishnu Sawant. According to him, visit of his father with Vishnu Sawant and bringing to Shobha by Shahaji to his house was about six months prior to her death. He was present at the house when Shobha was brought by Shahaji. She had come with her two children, that time, she resided with them for 8 days. During that period his father had been to the house of the accused to make inquiry. All the accused came to their house and took Shobha with them. He was present when Vishnu and Shahaji Sawant had been to their house about 15 days prior to death of Shobha, and they informed about quarrel at the house of the accused. However, father of this witness did not intervene because it was their family matter. His father told Vishnu and Shahaji that they are competent being brother of accused no. 2 to settle the Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 18/53 Judgment Cr.APEAL.243.1999.doc dispute. He further denied the suggestion that, Vishnu and Shahaji told his father that accused no. 1 was addicted to drinking liquor and was asking for his share in the land and house to the accused no. 2 and there were quarrels. After above stated visit of Vishnu and Shahaji to their house, he did not visit to house of accused till 05.10.1997 (Sunday) to inquire as to, what was the matter. During this weeks he did not receive any phone call from Shobha. He also did not make phone call to Shobha. During this period of one week his father did not talk to him about the affairs at the house of Shobha.
29. On 05.10.1997 on getting information about the phone call from Shobha, He made phone call to Ramesh Sawant to inquire about the matter and Ramesh told him that quarrel was going on at the house of accused. It was about 8.00 p.m when he and Appaso Mithari went to the house of accused. That time Ramesh Sawant was sitting at the door of his house. He did not ask him about the matter. He voluntarily said that he could hear the shout and cries of his sister. The accused were beating Shobha in middle room. They were beating her by means of hands. After the door was opened, he entered into the house and went to the middle room. He took accused no. 1 by the side. That time, accused no. 3 was beating Shobha. He got annoyed since they were beating Shobha. He did not beat any of the accused there only. He did not abuse them. He told accused no.1 that such thing happen because he is Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 19/53 Judgment Cr.APEAL.243.1999.doc addicted to liquor. That time accused no. 1 was under influence of liquor. He denied the suggestion that he was in drunken state. Accused no. 1 rushed at him. He was held by others. Some neighbours from that locality had come there. That time Shobha was in middle room. He and accused no. 1 were brought outside by the persons who had come there to wards western side. Witness voluntarily stated that, accused no. 2, 3 and Shobha were also brought there. He was there for about an hour. When he came outside, Shobha came to him. Her bangles were broken and there were some bruises on her hands. There were marks of slap on her chick. On seeing that, he felt that there was danger to her life. He stated that in the mean time his father had also came there. There itself he did not narrate incident to his father. His father also did not ask him about the incident. He did not tell his father that they should take Shobha with them in such circumstances. His father did not tell that in any case they should take Shobha with them. According to him, Shobha told them to take her with them. He stated that, persons gathered there including Suresh Sawant told him that, they would manage the affairs and he should go from there. He was not allowed to speak. He did not speak that in any case he shall take sister with him, since they did not give him opportunity. They had not physically shut his mouth. He accepted the suggestion that, he felt that in that night it was not safe to keep his sister there. It appears that it was asked to said witness that, did you or your father feel it necessary to halt at the house Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 20/53 Judgment Cr.APEAL.243.1999.doc of the accused in that night ? In reply to said question he answered that, he did not feel it because the persons gathered there did not allow them to stay. He was not on cross terms with the persons who had come there. When he left the house of the accused he was worried about his sister. On returning home, he narrated incident to his mother. He did not tell her that there was danger to her life.
30. He further stated that, after mid-night about 3.00 a.m Vishnu Gunda Sawant, Suresh Sawant, Ramesh Sawant and other 3 - 4 persons came to his house. Accused no. 1 was not with them. They woke him up in his house. They told him that accused no. 2 and accused no. 3 has consumed insecticide and they were admitted at P.H.C. Palus. That time his father was present. He asked them about Shobha. They told us that Shobha is at the house of the accused. He denied the suggestion that accused no. 1 had accompanied them. They told them that the incident at night Shobha was not at fault. He cannot state whether at the time of his visit at about 8.00 p.m. at the house of accused, he had also realized that Shobha was not at fault. He accepted the suggestion that, when he had gone there around 8.00 p.m. nobody told him that Shobha was at fault. The persons who had come to my house at 3.00 a.m told me that accused no. 2 and 3 were unconscious and in that condition they were admitted in the hospital. He denied the suggestion Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 21/53 Judgment Cr.APEAL.243.1999.doc that they told him that being relation they should go to see accused no. 2 and 3 and for that purpose they had come to them. After above mentioned 5-7 persons returned from his house. He went to sleep. He and his father got up around 7.00 a.m. There was no discussion at his house to go to Palus to see accused no. 2 and 3. He denied the suggestion that being Monday, he left for his college. He was at his house. Motor cycle was at the house. His mother did not tell him to go to Palus to see accused no. 2 and 3. His father also did not go to Palus to see accused no. 2 to 3. He voluntarily stated that his father left for collecting the remains on the third day of his maternal brother. He had gone to village Tambave. Palus is about 4.00 k.m. from his house. The third day ceremony at Tambve was at 11.00 a.m. Tambve is at opposite direction to Palus. A visit from Tambve to Palus would have added 8.00 k.m. distance. He denied the suggestion that at night as well as in the morning there had been discussion between him and his parents to go to Palus to see accused no. 2 and
3. His father told him that they have no concern with the accused and he would go to Tambve and he should not think on going to Palus. He accepted the suggestion that, because of the incident at 8.00 p.m. they were annoyed with the accused, because of that feeling they did not go to Palus to see accused no. 2 and 3. In the morning he received phone call from Shobha around 9.00 a.m. He denied the suggestion that she told him that, her in laws were admitted at the hospital. He did not ask her about condition of accused Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 22/53 Judgment Cr.APEAL.243.1999.doc no. 2 and 3. She had told him that accused no. 2 and 3 had not returned. He further denied the suggestion that, she asked him whether he or his father had been to Palus to see accused no. 2 and 3. He told her that his father had been to Tambve. She told him earnestly to come to Palus and see accused no. 2 and
3. He told her that he would not go to Palus. He accepted the suggestion that, when Shobha made phone call to him at 9.00 a.m and 5 to 10 minutes afterwards, the accused no. 1 was not present at the house. He staed that, he did not know whether he was at Palus with accused no. 2 and 3. When he received second phone call from Shobha, he did not ask her from where accused no. 1 had phoned her. He stated that, Shobha might have made both phone calls from the house of Ramesh Sawant. Ramesh, his wife, children and his parents reside in that house. He used to make phone call to Shobha at the house of Ramesh, and same phone was used by Shobha to make phone call to them. He denied suggestion that even at the second phone call Shobha was insisting him to go to Palus or send his father and mother to see accused no. 2 and 3. He denied the suggestion that, Shobha also told him that many of their relations were visiting house as well as hospital to see accused no. 2 and 3, and they should observe some manners. He further denied the suggestion that he bluntly told her that they have no concern with her in laws and they would not got to hospital. He further denied the suggestion that out of anguish Shobha disconnected the phone. Shobha did not tell him about the alleged Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 23/53 Judgment Cr.APEAL.243.1999.doc demand of money by the accused, at the time of second phone call. Shobha had not informed him that the accused no. 1 had told her on phone that every thing was settled.
31. He does not know whether accused no. 2 and 3 returned to their house from Palus at 11 to 11.30 a.m. He does not know whether some villagers and relatives were coming to their house to see them. He did not feel that he should go and to see accused no. 2 and 3 even after second phone call by Shobha. His mother did not tell him that they should go to house of accused to see them and to follow them. He denied suggestion, that time also Shobha requested him to come and see accused no. 2 and 3, as villagers are coming and making inquiry as to why nobody from her parents had come there. He further denied the suggestion that, he bluntly replied he would not come, and she should see for herself. When Ramesh and Dhanaji Sawant told him about missing of Shobha since 12.00 noon he became worried. They told this in presence of his mother. He felt that he should take search for Shobha. He did not accompany them to search Shobha. He did not take search at near by places and lands to search out Shobha. He made phone call at Sangli to inquire with husband of his sister Kanchan. He made that phone call immediately after Ramesh and Dhanaji left his house. He made that phone call under impression that she might have gone to Sangli. He made phone call at Ashta, Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 24/53 Judgment Cr.APEAL.243.1999.doc Vashi, Ahirwadi to contact his relations to inquire about Shobha. From these phone calls he came to know that Shobha had not gone to any of his relations. He was under impression that, she might have gone to these relations. He denied further suggestion that he felt so, because he carried impression that due to his previous reply given on phone, she would not come to his house and preferred to go at relation. Shobha had not specifically come at any time to complain about the alleged ill-treatment from accused. She used to tell about the same during her occasional visits. He accepted the suggestion that, she was of such a nature not to disclose such things to the outsiders and beyond his family and relations. He does not know, whether she had not disclosed about ill-treatment with any of his relation by going to their houses. He further denied the suggestion that, on that day he did not make any phone call to his relation and did not make inquiry about Shobha. He did not go to the house of accused even after Arun Sawant came to his house at 5.00 p.m to inquire about Shobha. He does not remember whether he talked to his father about Shobha after Arun Sawant left him. He cannot state as to when his father returned from Tambve. He might have returned at 5.00 p.m. Even thereafter his father did not go to the house of accused to search out Shobha. At about 10.00 p.m. they made phone through Sarjerao to inquire about Shobha. He did not make phone call till 10.00 p.m at the house of accused to inquire whether Shobha was traced out. Phone call made by Sarjerao was received by Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 25/53 Judgment Cr.APEAL.243.1999.doc Ramesh Sawant. Ramesh Sawant is aged around 30 years. Sarjerao is his maternal brother and he resides at Ashta. They did not ask Ramesh as to whether Shobha was traced out. He cannot state any reason as to why either he and Sarjerao did not ask Ramesh Sawant at the time of that phone call, whether Shobha was traced out. There was no talk between Sarjerao and Ramesh during that phone call which could suggest that Shobha returned. They did not suspect that Shobha might have committed suicide. Even after that phone call by Sarjerao, they did not go to house of accused to inquire about Shobha. At about 12.00 mid-night they went to police Station Kundal, on motor cycle. There were he, Sarjerao, his father and others. He denied the suggestion that, in the night when they decided to file complaint at Police Station, they had also decided to bring back Shobha at their house to keep her with them. They were to give that complaint regarding ill-treatment to Shobha by the accused. He further denied the suggestion that they had realised that, in the event of complaint, the accused would be arrested. He did not feel that in the event of complaint being filed at Police Station the accused would not allow Shobha to reside with them. He accepted the suggestion that in the night of 05.10.1997 and after incident at 8.00 p.m, Shobha was prepared to return with him. He further denied the suggestion that, he could not bring her back because accused were present there. Accused No. 3 did not allow her to return with him.
Umesh
::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 :::
26/53 Judgment Cr.APEAL.243.1999.doc
32. When in the morning of 06.10.1997 he received phone from Shobha he realized that the accused were not present at the house till then. He did not go to house of accused to bring her back or did not ask to come to them. He accepted the suggestion that, he realized that Shobha was frightened. She did not tell him that she was frightened and he should come to her and she would return. In the intervening night of 6 th and 7th October 1997 when they had been to police station, they specifically told police regarding ill- treatment and harassment given by accused and, the incident dated 05.10.1997 at 8.00 p.m. He did not tell police about the complaint because they asked him to come to police station with photo. They talked to PSO as well as PSI Afale. His signature was not obtained on any document, but he cannot state whether signature of his father was obtained by police. He and his father were together. He and his father had been to police station in the morning of 07.10.1997 at 7.30 to 8.00 a.m. PSI Afale was present at Police Station. He handed over photograph to PSI Afale and told all the events. He told him that he has complaint against accused. He did not record his complaint. He did not ask him to record, the same. He did not tell him about any settlement. In their presence PSI Afale sent police van and called three accused at Police Station. He does not remember whether complaint of his father was recorded. After about one hour of arrival of accused, he came to Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 27/53 Judgment Cr.APEAL.243.1999.doc know from police that rope was lying near the well and there was suspicion of Shobha drowning in the well. He was not told by police that search in well was in progress. Then police left with rope to the well. They followed them. He denied the suggestion that, when they went to well, three iron hooks were dropped in well to search out dead body. Some persons from the locality of accused had come to well. They were trying to search the dead body in the well through piece of thorny bush. He further denied the suggestion that, they had dropped Bamboo stick into well to find out dead body. The search continued upto 3.00 p.m. He had gone to well around 12.30 p.m. He accepted the suggestion that, at 3.00 p.m. dead body was entangled to the hook. It was brought upto surface of water by means of hook. He voluntarily stated that hook was entangled to her.
33. Inquest Panchanama was recorded by PSI Afale. He denied the suggestion that PSI Afale specifically suggested him or his relation, whether they want to give complaint against accused. He further denied suggestion that, PSI Afale also suggested him to give complaint since she was ill-treated by accused. On seeing dead body he felt that accused were responsible for death of Shobha. He did not tell PSI Afale, at the well itself to record his complaint. He did not tell him there only that because of ill-treatment and harassment by accused Shobha's death is caused. At the well he had no Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 28/53 Judgment Cr.APEAL.243.1999.doc discussion with his relations regarding filing of complaint. He and his relations had gone to police station to file complaint. He was not aware that all the facts and previous incident including incident dated 05.10.1997 is required to be mentioned in complaint. He accepted the suggestion that, in statement Exh. 18 given by him at police station there is no mention of ill-treatment to Shobha at the hands of accused. In that statement there is no mention of incident which took place at 8.00 p.m on 05.10.1997. He denied the suggestion that, since he had no complaint against accused, he did not mention these facts in Exh. 18. He further denied suggestion that, there was no demand, ill-treatment and harassment to Shobha by accused and therefore, these facts are not mentioned in statement Exh. 18. He accepted the suggestion that, on 07.10.1997 the incident of 05.10.1997 as well as 06.10.1997 were fresh in his mind. In the morning of 07.10.1997 he had gone to police Station to lodge complaint regarding the same. He further denied the suggestion that, in the night of 06.10.1997 he had not gone to police station to lodge complaint, and police did not ask him to come with photograph. He further denied suggestion that, he had not gone to police station in the morning of 07.10.1997 to lodge complaint.
34. When he gave report Exh. 18 at police station his father was standing outside along with his relation. He did not ask him about nature of Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 29/53 Judgment Cr.APEAL.243.1999.doc complaint given by him. He did not tell him regarding the same. In the night of 07.10.1997 they did not remain near dead body or near mortuary, or at police station. Distance between police station and rural hospital, Kundal is 200ft. He cannot state, whether he had decided to file another complaint after receipt of PM report. He cannot state whether in the night of 07.10.1997 he felt that he should file detail complaint against accused. On 08.10.1997 he went to hospital around 07.00 p.m his relations were with him. He cannot state whether his father had come. Till the PM was over he did not go to police station to suggest police to record his detail complaint. Post mortem was conducted in the morning of 08.10.1997. He had gone to police station on 08.10.1997 after 2.00 p.m. He accepted the suggestion that, his relations had come to his house for condolence, and they exerted influence on M.O and secured false opinion. He denied the suggestion that, they had made discussion and consultation for two days regarding filing of complaint. He further denied the suggestion that, there after he filed concocted complaint. He denied the suggestion that, he had lost interest in family affairs. He does not know whether quarrel used to take place between accused no. 1 on one hand and accused no. 2 and 3 on other. He accepted the suggestion that, Shobha used to look after domestic work of children. She used to attend her father in law. In order to go to well where dead body was found one has to require to go to east and then to north. At the time of incident there was no Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 30/53 Judgment Cr.APEAL.243.1999.doc sugarcane in front of house of accused, but it was around the well. He further denied the suggestion that, Shobha used to attend agriculture work besides domestic work. There were some cattles possessed by accused. He further denied the suggestion that, she used to look after the cattles. The distance between house of accused and the well might be 400 to 500 ft. He further denied the suggestion that, after accused no. 1 became more addicted to liquor, Shobha was paying more attention to agricultural work and cattles. He cannot state, whether there were bangles in the hands of Shobha when dead body was removed. He further denied the suggestion that, accused no. 1 frequently started quarrel with accused no. 2 and 3 for share in land and house. He further denied the suggestion that, accused no. 1 used to demand money to accused no. 2 and 3. He further denied the suggestion that, his father had gone; to house of accused to advise accused no. 1 not to trouble his parents and demand share. He further denied the suggestion that, when his father was contacted again in this connection, he refused to intervene saying that it was their family affair. He further denied the suggestion that, Shobha used to say that if share is given to accused no.1 in the property, then he would sell the same and she would be shelter less. He further denied the suggestion that, because of this development, accused no. 1 was at one side and Shobha and accused no. 2 and 3 were at another side. He further denied the suggestion that in the night of 05.10.1997 the accused no. 1 had picked up Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 31/53 Judgment Cr.APEAL.243.1999.doc quarrel with accused nos. 2 and 3 asking for share in property. He further denied the suggestion that, the accused nos. 2 and 3 had refused to give share and there was quarrel and they were saying that if share is given, accused no. 1 would sell it and Shobha and her children would be without support. He denied the suggestion that, accused nos. 2 and 3 were saying accused no. 1 that, after them he was to get property and he should give up the habit of drinking liquor. He further denied the suggestion that, he told accused no. 1 in the night of 05.0.1997 to give up drinking of liquor and everything will go smooth. He further denied the suggestion that, accused no. 1 reacted by saying that it was his family matter and he should not intervene. He further denied the suggestion that, accused no. 1 was beyond their control and they would finish themselves. He further denied the suggestion that, on saying this accused nos. 2 and 3 started wipping and shouting. He further denied the suggestion that, they were advised by brother of accused no. 2 (Gopal) and others.
35. He further denied the suggestion that in the night of 05.10.1997 Shobha was not beaten by accused. He further denied the suggestion that, he did not tell Shobha to come with him and accused no. 3 did not obstruct her. He further denied the suggestion that, on the contrary Shobha was saying that she would not leave accused nos. 2 and 3 and she would remain there. He Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 32/53 Judgment Cr.APEAL.243.1999.doc further denied the suggestion that, when Shobha refused to accompany with him, he got annoyed. He further denied the suggestion that, accused never demanded Rs. 50.000/- through Shobha. He did not state in complaint that 15 days prior to death of Shobha, Shahaji and Bhiku Sawant told him about quarrel between Shobha and accused. He further denied the suggestion that, there was no ill-treatment to Shobha at the hands of accused. He further denied the suggestion that, on her death he filed false and concocted complaint, to involve the accused. He accepted the suggestion that, children of Shobha are still in custody of accused.
36. We have reproduced and discussed at length the evidence of star witness Ramesh Deshmukh (P.W. 1), who initially lodged the complaint. His evidence suggest that, the relation between Accused No. 1 - Tukaram Sawant and sister Shobha were not cordial. Accused no. 1 was addicted to liquor and used to ill-treat and harass deceased. Day before the alleged incident i.e. intervening night of 5th and 6th October 1997, there was harassment of deceased. He himself, his father visited house of accused on night of 5 th October 1997. Reasonable inference can be drawn from his evidence that, to some extent there was quarrel and harassment at the hand of Tukaram - Accused no. 1 to deceased. However, his contention that there were demand of Rs. 50,000/- by Accused No. 1 from father of Ramesh and Shobha is not Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 33/53 Judgment Cr.APEAL.243.1999.doc well founded inasmuch as when he gave report cum complaint (Exh. 18) at Police Station, Kundal on 7th October 1997, he did not mention in the said complaint; that there was ill-treatment and harassment to deceased in connection with demand of money at the hands of accused. It appears that after two days from the recovery of dead body and after post mortem was performed by P.W. 1 - Shaileshkumar, Medical Officer, the first information report was registered at the instance of Ramesh. Therefore, at the earliest opportunity in his complaint Ramesh did not mention that there was ill- treatment or harassment to deceased for or in connection with demand of money. Therefore, the trial Court has rightly held that, the prosecution's case cannot be accepted to conclude, that there was ill-treatment or harassment to deceased for or in connection with demand of money. It is true that the incident on 05th October 1997 as alleged by the prosecution has some substance but certainly that ill-treatment or harassment on said night was not on account of non-fulfillment of demand of money as alleged by the prosecution. Ramesh in his cross-examination admitted that he did not mention in his complaint (Exh. 18) that there was ill-treatment or harassment on account of non-fulfillment of demand of money, at the hands of accused. He also accepted the suggestion given by the defence that after marriage during the period of 1½ year there was no ill-treatment or quarrel and accused and Shobha were leading peaceful life. It is also important to note Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 34/53 Judgment Cr.APEAL.243.1999.doc that, in the morning of 6th October 1997 Ramesh - P.W. 1 received phone call around 9.00 a.m. Therefore, it can be safely observed that deceased was alive on 7th October 1997 morning. He admitted in his examination that deceased had not specifically came at the house of parents, at any time to complain about the alleged ill-treatment from accused. It is also stated by Ramesh that when in the morning of 6th October 1997, he received phone call from deceased, he realized that the accused were not present at the house till then. He also admitted that, when he gave complaint in the police station his father was accompanying him. He admitted that, till post mortem was over he did not go to the police station to give detail complaint to the police. Therefore, his evidence suggests that at the earliest opportunity he did not state in his complaint that accused persons ill-treated or harassed deceased for not fulfilling their demand of money i.e. Rs. 50,000/-. He admitted that prior to the incident they have not filed any complaint against accused no. 1 that he ill-treated or harassed deceased.
37. The prosecution examined Ananda Patil - P.W. 3. In his examination in chief he stated that, he reside at Sawantpur locality at Kirloskarwadi. He is having telephone bearing no. 22420. He stated that, house of complaint is near his house. He used to make telephone calls to the members of the family of complainant. Deceased also used to make phone Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 35/53 Judgment Cr.APEAL.243.1999.doc calls to the members of her family at her home. He stated that on 05 th October 1997 at 8.00 p.m, he received phone call with message that there was quarrel going on at the house of deceased and he was asked to give message to send her father there. He went to the house of complainant to pass on that message. That time complainant is present at his home. Therefore, he gave that message to him. Then complainant went outside by motorcycle.
He further stated that, on next day i.e. 06th October 1997 he received phone call at 9.00 a.m. Said phone call was from Shobha (deceased) she requested him to call her father. He went to house of complainant Ramesh. His father was not present. He told Ramesh about phone call from deceased. Then Ramesh came to his house to receive phone call. Ramesh had conversation with deceased on telephone. He further stated that again he received phone call at 10.00 a.m from deceased. He called complainant Ramesh to receive it. Complainant came and had talk with Shobha on phone.
In his cross-examination he stated that because he has cordial relationship with complainant he has stated that he received phone calls. He stated that complainant did not tell him about nature of talk between himself and deceased.
If the evidence of P.W. 1 - Ramesh and P.W. 3 is read conjointly, both of them have stated that deceased gave phone call at 9.00 a.m and 10.00 Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 36/53 Judgment Cr.APEAL.243.1999.doc a.m on telephone bearing no. 22420 on 06th October 1997. Therefore, it has clearly surfaced on record that, deceased was alive till 10.00 a.m on 06 th October 1997.
38. The prosecution has examined P.W. 6 - Appaso Mithat who is residing in the house owned by Ramesh. If his evidence is read in its entirety, he stated about the incident taken place on 05 th October 1997 at about 7.45 p.m. in the house of accused wherein accused no. 1 ill-treated and harassed deceased.
39. The prosecution has examined P.W. 7 - Bhimrao Chandru Deshmukh who is father of Ramesh - P.W. 1. In his examination in chief he stated that, he retired on 30.06.1997 and he received Rs. 1,50,000/- from the balance of provident fund. There was demand of money by accused to him and on that count accused ill-treated and harassed deceased. He also stated that 15 to 20 days prior to alleged incident, there was quarrel in the house of accused and said fact was told to him by Vishnu Gunda Sawant and Shahaji Sawant. He stated that on 05th October 1997 he received the information that there was some quarrel in the house of accused, therefore, on motorcycle he went to house of accused. The accused, deceased and Ramesh were outside the house of accused. Some persons had gathered there. Accused no. 1 was abusing Ramesh. He asked Ramesh what had happened ? Ramesh told him Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 37/53 Judgment Cr.APEAL.243.1999.doc that deceased was beaten and she was saying to take her with him. However, accused no. 3 did not allow to him to take deceased with him to his house. He stated that, he himself and Ramesh went back to their village. At about 3.00 a.m. on 06th October 1997, Vishnu Sawant, Ramesh Sawant and Suresh Sawant came to his house. They told him, accused no. 2 and 3 consumed insecticide and they were admitted in the hospital at Palus. They also told him that, for the said quarrel in the last evening deceased was not at fault, and he should not file complaint against accused. Vishnu Gunda told him that matter was settled and he should not worry. In the morning at about 7.30 to 8.00 a.m on 06th October 1997 he went to Tambave to attend third day rites of his relations. He returned to his house at about 5.00 to 6.00 p.m. He came to know that deceased was missing from 12.00 noon from the house of accused and search was in progress.
40. During his cross-examination he stated that, accused no. 1 used to consume liquor. He admitted that, he did not spend money for marriage, it was accused who spend money. There was no problem after marriage till accused no. 1 was running grocery shop. Accused no. 1 sustained loss in the said business and then accused no. 1 addicted to liquor. Deceased came to house two months prior to incident. That time deceased resided at his house for 8 to 10 days. However, she did not tell that accused no. 1 was addicted to Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 38/53 Judgment Cr.APEAL.243.1999.doc liquor and quarreling with parent. When he went to drop deceased after 8 to 10 days in his house. The accused offered him cup of tea in their house. He admitted in is examination that he did not go to see accused no. 2 and 3 in the hospital. He was at police on 7th October 1997 evening when Ramesh lodged the complaint.
41. If his evidence is considered in its entirety, at the most it can be stated that the incident had happened on 05 th October 1997 in the evening in the house of accused. However, in the report cum complaint (Exh. 18) filed by Ramesh there was no mention of ill-treatment or harassment on account of non-fulfillment of demand of money by accused. As already observed, he accompanied Ramesh when complaint (Exh. 18) was lodged.
42. It has come in the evidence of P.W. 1 so also P.W. 7 that, up to 1 ½ year from marriage deceased was leading happy married life. However, thereafter accused no. 1 sustained loss in business of grocery shop and thereafter he started consuming liquor. It is true that out of frustration, as it is stated by Ramesh and his father there used to be quarrel between accused no. 1 on one hand and accused no. 2 and 3 on other hand, so also there was some harassment by accused no. 1 to Shobha (deceased).
43. However, the important question for determination is, whether Respondents can be held guilty for either or both of the offence alleged against Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 39/53 Judgment Cr.APEAL.243.1999.doc them by the prosecution. There is no direct evidence, in the sense there is no eye witness to connect Respondents with the crime. The prosecution, however, relied on the following circumstances in order to establish charge of murder against Respondents and in particular Respondent No. 1 - Tukaram. Firstly, incident at the house of the accused in the evening of 5 th October 1997, secondly, there was demand of money from the accused, which can be called as motive. Thirdly, accused no. 1 and deceased were last seen together. Fourthly, deceased was in the company of the accused and fifthly, subsequent conduct of the accused.
44. So far incident in the evening of 05 th October 1997 at the house of the accused is concerned, there is a evidence of Ramesh - P.W. 1, his tenant Appaso Mithari - P.W. 6 and father of Ramesh - P.W. 7.
45. So far demand of money by the accused from P.W. 1 is concerned, it is not convincingly proved by the prosecution inasmuch as in the report cum complaint (Exh. 18) P.W. 1 did not say about ill-treatment or harassment on account of non-fulfillment of demand of money by the accused.
46. So far third circumstance / aspect relied upon by the prosecution that accused no. 1 and deceased were last seen together is concerned, if the Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 40/53 Judgment Cr.APEAL.243.1999.doc evidence of Ramesh - P.W. 1 and Ananda Patil - P.W. 3 is considered, both of them have stated that in the morning at 9.00 a.m. and 10.00 a.m on 06 th October 1997, deceased called twice on phone no. 22420 which is installed in the house of P.W. 3, and on receiving phone call from deceased P.W. 3 called Ramesh, and Ramesh had talk with deceased at 9.00 a.m. Thereafter, again on 10.00 a.m. Deceased called on same phone, and P.W. 3 again called Ramesh and Ramesh had talk with deceased on phone. Therefore, it is clear that till 10.00 a.m. on 06th October 1997 Shobha was alive. It is true that accused and deceased were seen in the matrimonial house in the evening on 05 th October 1997. However, on 06th morning on 9.00 a.m. or 10.00 a.m. when deceased called Ramesh on phone, that time to prove presence of accused in their house, the prosecution had not led evidence. On the contrary, the written statement is given in defence by the accused which would suggest that, during the intervening night of 05th and 06th October 1997 there was quarrel between accused no. 1 on one hand, and accused no. 2 and 3 on other hand, and accused no. 2 and 3 in anger consumed insecticide, and they were in hospital during said night, and accused no. 1 was taking their case in the hospital. It would be apt to reproduce herein below written statement in vernacular given by the accused in their defence under Section 313 of the Code of Criminal Procedure.
Umesh
::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 :::
41/53 Judgment Cr.APEAL.243.1999.doc
Lkkaxyh ;sFkhy es- ls'kUl tTt ;kaP;k dksVkZr
egkjk"Vª ljdkj ----fQ;kZnh
fo:/n
v'kksd rqdkjke lkoar oxSjs -----vkjksih
;kr vkjksihps Eg.k.ks lh-vkj-ih-lh- 313 izek.ks [kkyhy izek.ks ;kr vkjksih uacj 1 v'kksd o 'kksHkk ;kapk fookg 18&3&93 jksth >kkyk- yXukosGh v'kksd gk ,dk ik;kus v/kw gksrk- R;keqGs R;kus fdjk.kk ekykps nqdku lw: dsys gksrs- yXukuarj R;kauk nksu eqys >kkyh rh rstfLouh o vfHkthr uarj nksu o"kkZuh R;kyk nqdkukr uqdlku vkys- yksdkauh Qlfoys R;keqGs rks fujk'k >kkyk- R;kr R;kyk okbZV fe= feGkys- R;kyk nk:ps O;lu ykxys- lalkjkdMs nqyZ{k >kkys- vkbZ ofMyka'kkh >xMs gksow ykxys-
iq<s nk:ps O;lu ok<ys o v'kksd gk vkbZoMhykaP;kdMs tehuhr o ?kjkr vkiyk fgLlk ekxw ykxyk- ?kjph ,dw.k pkj ,dj tehu- ml o xqykckph ckx gksrh- rh loZ vkbZ oMhy o 'kksHkk gsp igkr gksrs- 'kksHkk gh pkaxyk lalkj djhr gksrh- eqykapk lkaHkkG] Lo;aikdik.kh] o 'ksrkrhy dkes djhr gksrh- rlsp vkjksih uacj 2 o 3] lklqlkljs ;kapscjkscj rh izsekus o pkaxys i.kkus okxr gksrh-
vkjksih uacj 1 v'kksd gk okV.kh ekxq ykxY;keqGs o nk: fioqu vkbZofMykauk =kl nsow ykxY;keqGs vkbZoMhy R;kyk daVkGys- rkj[kh 5 jksth Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 42/53 Judgment Cr.APEAL.243.1999.doc v'kksd la/;kdkGh nk: fimu vkyk o vkjksih uacj 2 o 3 dMs 'ksrh o ?kjkr okV.kh ekxw ykxyk- vkRrkP;k vkrk dkxn djk Eg.kk;yk ykxyk- vkbZofMykauh loZ tehu] ?kj vkeP;kuarj rqepsp gks.kkj vkgs rq nk: lksM] fuV lalkj dj] eqykauk fuV lkaHkkG] ex vkeph [kk=h >kkY;koj rq ÷;k ukaokojrh ?kj] tehu d:u nsrks vls lkaxhrys- ijarw v'kksd gk dkghgh ,sd.;kl r;kj uOgrk- naxk R;kus dsyk R;kosGh 'kksHkkps oMhy o Hkkmi.k vkys- R;kauhgh v'kksdyk letkowu lkax.;kpkk iz;Ru dsyk- i.k v'kksdus ,sdys ukgh- R;kewGs vkjksih uacj 2 o 3 ;kauh thoukpk 'ksoV d:u ?ks.;kpk fu.kZ; ?ksryk-
jk=h vkjksih uacj 2 o 3 ;kauh fidkoj ekjko;kps vkS"k/k I;kys- FkksM;kosGkus R;kauk myV;k >kY;k- 'kksHkkyk 'kadk vkyh- frus e/kyk njoktk BksBkoyk- ijarq vkjksih uacj 2 o 3 ;kauh rks m?kMyk ukgh- uarj vjksih uacj 2 o 3 ps Hkkm o brjkauh njoktk m?kMwu [kksyhr vkys- R;kosGh vkjksaih uacj 2 o 3 gs cs'kq/n iMys gksrs- R;kauk iyql ;sFkhy nok[kkU;kr 'kq/n vkyh- ldkGh 9] 10 oktrk dqaMyps iksyhl vkys- R;kauh vkjksih uacj 2 o 3 ps tckc ?ksrys- R;ke/;s eqykP;k =klkyk daVkGwu vkEgh vkS"k/k I;kyks vls lkaxhrys- uarj iksyhl vkjksih uaacj 1 v'kksd ;kyk dqaMyyk ?ksowu xsys-
vkjksih uacj 2 o 3 gs ?kjh vkys- R;kauk [kwi v'kDri.kk vkyk gksrk- rs >ksiwup gksrs- ikOg.ks] 'kstkjh&iktkjh HksVk;yk ;sr gksrs- 'kksHkk ?kjkrp gksrh-
?kjkr ygkueqys jMr gksrh Eg.kqu 'kksHkk dqBs vkgs Eg.kwu 'kks/kk/kks/k Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 43/53 Judgment Cr.APEAL.243.1999.doc lq: >kkyh rsOgk rh feGwu vkyh ukgh- frP;k ekgsjh dGfoys ijarq dks.khgh vkys ukgh- nqikjh 2 okt.ksP;k lqekjkl v'kksd vkyk o R;kusgh 'kks/kk'ks/k dsyh-
'kksHkkps oMhy] Hkkm o ukrsokbZdkauh vkjksihP;k fo:/n [kqukph [kksVh dsl jpysyh vkgs- 'kksHkk gh lqLoHkkohd o pkaxyh gksrh- fryk vkjksihua dks.kR;kgh izdkjs dlykgh =kl fnyk uOgrk- d'kkphgh ekx.kh] iS'kkph ekx.kh d/khgh dsysyh uOgrh- vkjksihoj [kksVs vkjksi dsysys vkgsr- nksUgh eqys ygku vlwu vkjksihps rkC;kr vkgsr-
;s.ks izek.ks ys[kh Eg.k.ks vls-
lkaxyh fnukad 18&12&1998-
1- lgh
2- lgh
3- vaxBk
47. Therefore, it is crystal clear from reading aforesaid statement in defence that accused no. 1 was in hospital to take care of accused no. 2 and 3, and discharge was given to accused no. 2 and 3 in the morning of 06 th October 1997, on or about 10.00 a.m. On the complaint given by the accused no. 2 and 3 against accused no. 1, Police from Kundal Police Station arrived at the Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 44/53 Judgment Cr.APEAL.243.1999.doc hospital and accused no. 1 was taken by them to Kundal Police Station. It is true that, the investigation officer did state in his evidence that accused was not taken to the police station, however, specific defence taken by the accused under Section 313 of the Cr.P.C. cannot be lightly brushed aside.
48. It was for the prosecution to bring on record satisfactory proof / evidence that on 06th October 1997 in the morning or thereafter, Ashok - Accused No. 1 was present in the house and was seen in the company of deceased. In order to prove that deceased was last seen in the company of the accused no. 1, when both of them were proceeding towards the well. The prosecution examined four witnesses. It was the case of the prosecution that accused No. 1 - Ashok took deceased under some pretext to the well and caused her death there by throttling, and thrown her body in to the well to destroy the evidence. The prosecution has not alleged that the incident of throttling had taken place at the house of the accused. It is also not the case of the prosecution that on causing homicidal death of deceased by throttling, all the accused carried her dead body to the well from house to cause disappearance of the evidence. According to the prosecution the incident of throttling took place at the well itself and then the dead body was thrown in the well. In order to prove that the accused no. 1 had taken deceased to the well and then returned alone from the well, the prosecution has examined Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 45/53 Judgment Cr.APEAL.243.1999.doc Smt. Shantabai Sawant - P.W. 4, Smt. Parvati Mali - P.W. 5, Anjubai Kadam - P.W. 8, Jagannath Kadam - P.W. 9.
49. Smt. Shantabai Sawant - P.W. 4 in her evidence stated that, she is resident of the same locality and her land is near the land of the accused. She stated that, on 06th October 1997 she was working at her land. She was there upto 11 a.m. She noticed one women going to old house from the new house. However, she stated that, she did not notice accused no. 1 and Shobha going together to the land or well. Therefore, she was declared hostile by the prosecution and confronted with statement made under Section 161 of Cr.P.C. before investigation officer, and prosecution claims that those statement at Exh. 58A and 58B being proved by the prosecution through PSI Afale.
50. Smt. Parvati Mali - P.W. 5 stated that, she is also resident of the same locality. She was examined to prove that she had gone to the land of Anjubai Kadam and from there she noticed deceased and accused no. 1 going to the well. However, while giving evidence she clearly stated that, she did not notice accused no. 1 and Shobha going together to the well. She was declared hostile and prosecution claims that she was confronted with her former statement i.e. under Section 161 of the Cr.P.C., portion mark Exh. 59A and 59B and those statements had proved during the evidence by PSI Afale.
Umesh
::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 :::
46/53 Judgment Cr.APEAL.243.1999.doc
51. Smt. Anjubai Kadam - P.W. 8 stated that, she is the resident of he same locality. She was examined to prove that she had gone to land of Sawant for doing agricultural work and she had seen accused no. 1 and Shobha going to the well. However, she also did not state anything which could support the prosecution case. Therefore, she was also declared hostile and prosecution claims that her former statement under Section 161 of Cr.P.C. before I.O. wherein portion mark Exh. 57A and 57B was proved through PSI Afale.
52. Last witness examined by the prosecution is Jagganath Kadam - P.W. 9 stated that, he cultivates land near the land of Sawant. He admitted that lands of Sawant are adjacent to his land. As regards the incident which took place in the morning of 06th October 1997 he stated that at about 12 noon some persons had gathered infront of the house of accused nos. 2 and 3. On making inquiry he came to know that accused nos. 2 and 3 had consumed insecticides, and they had returned from hospital. He went to accused nos. 2 and 3 and inquired with them. This was out of curiosity. He did not see accused no. 1 and Shobha going outside together and accused no. 1 returning alone. Now, this witness was on the point that while he sitting with accused nos. 2 and 3, the accused no. 1 and Shobha had gone outside together and after sometime, accused no. 1 alone returned to the house. He did not support the prosecution case therefore, he was declared hostile and confronted with Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 47/53 Judgment Cr.APEAL.243.1999.doc former statement under Section 161 of Cr.P.C. portion mark 56A and 56B.
53. As discussed herein above all four witnesses examined by the prosecution to prove that accused no. 1 and deceased were last seen together on 06th October 1997, in the morning while going towards well and thereafter only accused returned back turned hostile. It is the contention of the learned APP that the portion marked in the former statements recorded by police of these witnesses are proved through PSI Afale. However, as rightly observed by the Trial Court evidence of PSI Afale, would not partake the character of substantive evidence and they are not of any help to the prosecution to establish the circumstance that, these witness had seen deceased and accused no. 1 together near the well .
54. In the light of discussion in forgoing paragraphs the prosecution has utterly failed to establish that Shobha (deceased) was last seen in the company of Ashok - Accused no. 1 while going to well, and thereafter she was never seen. It is argued by the learned APP that whereabouts of deceased, were within the special knowledge of accused no. 1 being her husband and therefore, he was obliged to explain, what happened to his wife when they were together at well, and how she died. The contention of the learned APP deserves no consideration for simple reason that, the prosecution has failed to prove the circumstance of last seen together before the alleged incident and Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 48/53 Judgment Cr.APEAL.243.1999.doc therefore, onus would not shift on the accused no. 1, to explain whereabouts of the deceased, and how she went to well and, how the incident of her death occurred, and who throttled and killed Shobha and threw her dead body in the well. However, aforesaid four witnesses i.e. Smt. Shantabai Sawant - P.W. 4, Smt. Parvati Mali - P.W. 5, Anjubai Kadam - P.W. 8, Jagannath Kadam - P.W. 9, examined by the prosecution to prove that deceased was last seen in the company of the accused, and thereafter she was never seen alive, is not proved by the prosecution since four witnesses turned hostile.
55. In so far as test laid down for appreciating circumstantial evidence including theory of last seen together is concerned, a useful reference could be made to the judgment of Supreme Court in the matter of Sharad Birdhichand Sarda v/s. State of Maharashtra1 the Apex Court in paragraphs 153 and 154 has observed as under :-
"153. A close analysis of this decision would show that the following conditions must be fulfilled before a case against an accused can be said to be fully established:
(1) the circumstances from which the conclusion of guilt is to be drawn should be fully established.
It may be noted here that this Court indicated that the circumstances concerned 'must or should' and not 'may be' established. There is not only a grammatical but a legal distinction between 'may be proved' and 'must be or should be proved' as was held by this Court in Shivaji Sahabrao Bobade v.
1 (1984) 4 SCC 116
Umesh
::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 :::
49/53 Judgment Cr.APEAL.243.1999.doc
State of Maharashtra where the following observations were made.
"Certainly, it is a primary principle that the accused must be and not merely may be guilty before a court can convict and the mental distance between 'may be' and 'must be' is long and divides vague conjectures from sure conclusions."
(2) the facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say. they should not be explainable on any other hypothesis except that the accused is guilty, (3) the circumstances should be of a conclusive nature and tendency. (4) they should exclude every possible hypothesis except the one to be proved, and (5) there must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused.
154. These five golden principles, if we may say so, constitute the panchsheel of the proof of a case based on circumstantial evidence."
In paragraph 143 of the said Judgment, the Apex further observed that it is vital that any circumstance adverse to the accused must be put to him in his statement under Section 313, CrPC 1973; otherwise it must be completely excluded from consideration because the appellant did not have any chance to explain them.
In paragraph 159 and 160 the Apex Court further observed Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 50/53 Judgment Cr.APEAL.243.1999.doc thus :-
"159 It will be seen that this Court while taking into account the absence of explanation or a false explanation did hold that it will amount to be an additional link to complete the chain but these observations must be read in the light of what this Court said earlier viz. before a false explanation or false plea taken by the accused can be used as an additional link to the chain of circumstantial evidence, the following essential conditions must be satisfied:
(1) various links in the chain of evidence led by the
prosecution have been satisfactorily proved.
(2) the said circumstance point to the guilt of the accused
with reasonable definiteness, and
(3) the circumstance is in proximity to the time and
situation.
160. If these conditions are fulfilled only then a court can use a false explanation or a false defence as an additional link to lend an assurance to the court and not otherwise."
In paragraph 161 it is also observed by the Apex Court that there is a vital difference between an incomplete chain of circumstances and a circumstance which, after the chain is complete, is added to it merely to reinforce the conclusion of the Court.
56. In said Sharad Birdhichand Sarda's case (supra) the Apex Court has also considered the aspect as to when the benefit of doubt can be given. The Apex Court in paragraph 162 and 163 has observed as under :-
Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 51/53 Judgment Cr.APEAL.243.1999.doc "162 Moreover, in M.G. Agarwal's case (supra) this Court while reiterating the principles enunciated in Hanumant's case observed thus:
If the circumstances proved in the case are consistent either with the innocence of the accused or with his guilt, then the accused is entitled to the benefit of doubt.
"In Shankarlal's (supra) this Court reiterated the same view thus:
"Legal principles are not magic incantations and their importance lies more in their application to a given set of facts than in their recital in the judgment".
163. We then pass on to another important point which seems to have been completely missed by the High Court. It is well settled that where on the evidence two possibilities are available or open, one which goes in favour of the prosecution and the other which benefits an accused, the accused is undoubtedly entitled to the benefit of doubt. In Kali Ram v. State of Himachal Pradesh, this Court made the following observations.
"Another golden thread which runs through the web of the administration of justice in criminal cases is that if two views are possible on the evidence adduced in the case one pointing to the guilt of the accused and the other to his innocence, the view which is favourable to the accused should be adopted This principle has a special relevance in cases where in the guilt of the accused is sought to be established by circumstantial evidence."
In the concluding paragraph 218, the Apex Court observed as under :-
Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 52/53 Judgment Cr.APEAL.243.1999.doc "218 In view of the fact that this is a case of circumstantial evidence and further in view of the fact that two views are possible on the evidence on record, one pointing to the guilt of the accused and the other his innocence, the accused is entitled to have the benefit of one which is favourable to him. In that view of the matter I agree with my learned brothers that the guilt of the accused has not been proved beyond all reasonable doubt."
57. In the case based upon circumstantial evidence the prosecution is obliged to prove each circumstance on record by bringing on record cogent and reliable evidence, and thereafter to prove the link between the said circumstance so as to complete the chain which would lead to hypothesis of guilty of accused alone and none else.
58. In the light of discussion herein above, we are of the opinion that, the prosecution has utterly failed to bring on record satisfactory evidence that, there was ill-treatment or harassment at the hands of accused on account of non-fulfillment of demand of money by the accused and secondly, that the accused no. 1was last seen in the company of the deceased on 06 th October 1997, during morning hours, and he along with Shobha went to well, he throttled her and threw her dead body in the well. As already observed, the defence taken by the accused is that during intervening night of 05 th and 06th October 1997, Accused no. 2 and accused no. 3 consumed insecticide and they were taken to the hospital and accused no. 1 was present in the hospital Umesh ::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 ::: 53/53 Judgment Cr.APEAL.243.1999.doc till their discharge on 2nd day morning on or about 10.00 a.m. It is also stated by them that accused no. 2 and 3 made complaint to Police against accused no. 1 to Kundal Police Station, and accused no. 1 was taken with them by the Police to the police station. The said explanation given is probable.
59. We are of the opinion that view taken by the Trial Court of acquitting the Accused - Respondents was possible view. The findings recorded by the Trial Court are in consonance with the evidence brought on record and there is not perversity as such. As already observed the Supreme Court in the case of Sharad Birdhichand Sarda's (supra) has observed that, in a case of circumstantial evidence if two views are possible on the evidence on record, one point to the guilt of accused and other his innocence, accused is entitled to have the benefit of one which is favourable to him.
60. In that view of the matter, we are of the opinion that the Criminal Appeal is devoid of any merits, and same stands dismissed. Bail bonds of the Respondents - Accused, if any, stands canceled.
(N. B. SURYAWANSHI, J.) (S. S. SHINDE, J.)
Umesh
::: Uploaded on - 20/01/2020 ::: Downloaded on - 26/04/2020 14:37:28 :::