Bombay High Court
Malhari Vitthal Jadhav vs The State Of Maharashtra on 16 September, 2013
Author: T.V.Nalawade
Bench: T.V.Nalawade
1 21-12-crappeal.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO.21 OF 2012
Malhari Vitthal Jadhav
Age 21 years, occ.Labour
R/o.Dharur, Tq.Dharur,
Dist.Beed ..Appellant
Versus
The State of Maharashtra
Through Police Station,
Dharur, Tq.Dharur,
Dist.Beed.
ig ..Respondents
.........
Mr.P.D.Suryawanshi, advocate for appellant
Mr.D.R.Kale, APP for respondent
.........
CORAM : T.V.NALAWADE, J.
DATE : SEPTEMBER 16, 2013
ORAL JUDGMENT :
The appeal is filed against the judgment and order of Sessions Case No.28 of 2011, which was pending in the Court of Addl. Sessions Judge, Majalgaon, Dist.Beed. The trial Court has convicted and sentenced the appellant for offence punishbable under Sections 498-A and 306 of Indian Penal Code. The appellant is directed to suffer R.I. for three years for offence under Section ::: Downloaded on - 27/11/2013 20:18:55 ::: 2 21-12-crappeal.odt 498-A of Indian Penal Code and for seven years for offence under Section 306 of Indian Penal Code. Both sides are heard.
2] In short, the facts leading to institution of the appeal can be stated as follows:
Deceased Meera was given in marriage to the appellant / accused about two years prior to the date of incident. She has left behind a son aged about seven months. The crime was registered on the basis of the dying declaration of Meera. In the dying declaration, Meera has disclosed that there was ill-treatment to her and the same was started after six months of the marriage. She has disclosed that the appellant was asking her to bring Rs.50,000/- from her parents as he wanted to make construction of house. This demand was not met with and so, there was ill-treatment to her. The deceased used to disclose to her parents about ill-treatment and demand of the appellant. The appellant was addicted to liquor and he used to beat Meera after taking liquor. The parents of the deceased had tried to convince the appellant to behave well, but his conduct did not improve.::: Downloaded on - 27/11/2013 20:18:55 :::
3 21-12-crappeal.odt 3] The incident in question took place on 10th August, 2010 at about 11:00 a.m. The deceased was present in the house and the appellant returned after consuming liquor. Under the influence of liquor, the appellant picked up quarrel with the deceased and he referred to the demand which he had made in the past. He started giving beating to the deceased. During the incident, he expressed that he had suspicion about her character. Due to this incident, the deceased poured kerosene on her person and set fire to her.
4] The deceased was shifted to the hospital by her relatives. On 10th August, the dying declaration of the deceased came to be recorded between 1700 and 1715 hours. The dying declaration was recorded by the police from Police Station, Ambejogai, as the deceased was receiving treatment at Ambejogai hospital. The dying declaration was sent to Dharur the place where the offence was committed, and accordingly, Crime No.61 of 2010 came to be registered for offence under Sections 498-A, 323 and 504 of Indian Penal Code. Meera succumbed to the burn injuries on 12th August, 2010 and then, offence under Section 306 of Indian ::: Downloaded on - 27/11/2013 20:18:55 ::: 4 21-12-crappeal.odt Penal Code came to be added. Baburao Rathod, P.S.I. of Dharur Police Station made investigation of the case and filed charged sheet. In the trial, the appellant / accused pleaded not guilty. The appellant admitted that the deceased had set fire to herself on that day, but he denied that he had given ill-treatment to the deceased.
5] The prosecution relied on the dying declaration of the deceased and also on the evidence of the father of the deceased. The prosecution examined other witnesses like Medical Officer, who had given fitness certificate of the deceased for recording the dying declaration and the Police Officer who recorded the dying declaration. The evidence of the father of the deceased shows that he was required to be cross- examined by the prosecution. His evidence shows that he did not give positive evidence on ill-
treatment in examination-in-chief. During the cross-examination made by the prosecution, he gave evidence about the ill-treatment and deposed that due to ill-treatment, his daughter - Meera set fire to herself.
6] Dinkar Yenkal - P.W.3, was working as A.S.I. in Ambejogai Police Station. He has given ::: Downloaded on - 27/11/2013 20:18:55 ::: 5 21-12-crappeal.odt evidence that after receiving information on 10th August, 2010, he went to Ambejogai hospital and recorded statement of Meera. He has given evidence that he requested for the opinion, to the Medical Officer from the hospital, to ascertain, as to whether Meera was fit to give the statement. He has deposed that the Doctor, who examined Meera, gave opinion in writing that Meera was fit to give statement. He deposed that he has recorded the statement of Meera as per her say and obtained left hand thumb impression of Meera on the dying declaration. The said document is duly proved at exhibit 21. The dying declaration bears signature of PW 3 - Dinkar Yenkal, thumb impression of Meera and two endorsements made by Dr.Shinde (PW 2) with his signatures.
7] Dr.Shinde has given evidence that he was attached to the burns ward on that day. He has deposed that at about 4:30 pm. to 5:00 pm., the police requested him to examine Meera and to give opinion about her condition. He deposed that he examined Meera and she was in a position to give statement and he gave opinion in writing. The evidence of this witness shows that he gave opinion as under :-
::: Downloaded on - 27/11/2013 20:18:55 :::6 21-12-crappeal.odt "Patient is conscious oriented to time, place and person and can give valid consent."
The endorsement made on the top of the dying declaration bears the signature of Dr.Shinde. He has given evidence that the dying declaration was recorded in his presence and the thumb impression of deceased was obtained in his presence. He has deposed that after recording of dying declaration by the Police Officer, he gave opinion as follows :-
" The patient was conscious, oriented throughout the statement...."
The endorsement was separately marked by the trial Court at exhibit 19. The second endorsement is at the bottom, showing that it was made after completion of recording the dying declaration. This record is consistent with the oral evidence of PWs 2 and 3.
8] Nothing is brought on record in examination of PWs 2 and 3 to create probability that Meera was not fit to give statement or that ::: Downloaded on - 27/11/2013 20:18:55 ::: 7 21-12-crappeal.odt the statement was not made voluntarily. Dr.Shinde has given admission in cross-examination that he does not remember, whether the first endorsement was given on a blank paper. This admission cannot create any reasonable doubt in favour of the defence in view of the evidence already discussed. In the dying declaration at exhibit 21, the deceased disclosed following things :
i] ill-treatment was started to her after six months of her marriage;
ii] The appellant was asking her to bring Rs.50,000/- from her parents and on that count, he used to gave beating to her after consuming liquor;
iii] The ill-treatment to the deceased was continued even after making attempts by the parents of the deceased to convince the appellant to behave well;
iv] Incident in question took place on 10th August, 2010 after 11:00 am. The appellant returned to home having consumed liquor and picked up a quarrel with the deceased. He gave beating to ::: Downloaded on - 27/11/2013 20:18:55 :::
8 21-12-crappeal.odt her and abused on the count that his demand of money was not met with. He expressed suspicion about her character by saying that her behavior was not proper. On that count also, abuses were given to the deceased and beating was given to her;
v] Due to the ill-treatment given by the appellant, the deceased set fire to herself after pouring kerosene on her person. She sustained burn injuries in the incident and was shifted to the hospital. The statement was read over to her and she had grievance of aforesaid nature against the appellant / husband.
9] The aforesaid contents of exhibit 21 are admissible as dying declaration under Section 32 of the Evidence Act. The statement of the appellant recorded under Section 313 of Cr.P.C. shows that having incrementing circumstances put to the appellant / husband by the trial Court, the appellant admitted that Meera set fire to herself. He further contended that he tried to save her. The aforesaid record does not show that the deceased gave declaration under the influence of ::: Downloaded on - 27/11/2013 20:18:55 ::: 9 21-12-crappeal.odt anybody or that the statement was not voluntarily given. Further, there is no reason to disbelieve the Police Officer and the Doctor. Thus, the prosecution has proved that the deceased was fit to give the dying declaration and that exhibit 21 was recorded as her version.
10] The evidence of PW 1 - Madhukar Mane, father of deceased, shows that there was demand of Rs.50,000/- from the appellant / husband. The appellant had given ill-treatment to the deceased as his demand of money was not met with. PW 1 has given evidence that the deceased set fire to herself to commit suicide due to ill-treatment given by the appellant / accused.
11] In the cross-examination, PW 1 admitted that the appellant owns a house. This circumstance cannot help the defence, as the evidence is sufficient to prove that there was demand of Rs.50,000/-. The probability that the appellant / accused wanted to make more construction, cannot be ruled out. No other probability is created by the appellant. It can be said that initially there was ill-treatment as demand of money was not met with, but on that day, the appellant expressed suspicion about the ::: Downloaded on - 27/11/2013 20:18:55 ::: 10 21-12-crappeal.odt character of the deceased and then the deceased took decision to put an end to her life.
12] As the appellant has admitted that the deceased set fire to herself to commit suicide, there is no need to discuss the spot panchnama or C.A. report. Admittedly, the incident took place within seven years of marriage, immediately, after two years of the marriage. The deceased has left behind a kid aged seven months. There is evidence of ill-treatment which falls under clauses (a) and
(b) of Section 498-A of Indian Penal Code. In view of such evidence, provision of Section 113A of the Evidence Act needs to be used against the appellant / accused. For an Indian lady, the suspicion about her character taken by her husband, is sufficient to take such step. Such conduct of the husband leaves no alternative before such lady than to put an end to her life.
In view of the circumstances, this Court holds that inference needs to be drawn that the appellant, who made such allegations, had an intention as mentioned under Section 498-A of Indian Penal Code. The facts and circumstances of the case are such that the Court is required to use presumption available under Section 113A of the Evidence Act.
::: Downloaded on - 27/11/2013 20:18:55 :::11 21-12-crappeal.odt 13] Learned counsel for the appellant has placed reliance on few reported cases. He relied on the decision reported as 2003 Cr.L.J. 3083 Bombay High Court (Dinesh Gopal Bhure Vs. State of Maharashtra). In view of the fact of that case, the Court refused to place reliance on the dying declaration recorded by the Police Officer.
14] The facts in the present case are altogether different. The dying declaration exhibit 21 was recorded immediately after the attempt of Meera to commit suicide. It is the case of the appellant that he had taken Meera to the hospital. The Police Officer had made correspondence with the Executive Magistrate, to make an attempt to get it recorded through him. Unfortunately, the dying declaration could not be recorded thorough the Executive Magistrate. As already observed, there is nothing on record to show that the dying declaration was not voluntarily made.
15] In the case reported as 2012 All MR (CRI) 260 (Anand @ Bhausaheb Yuvraj Patil and anr. Vs. State of Maharashtra), in view of the nature of evidence given by the Medical Officer and other ::: Downloaded on - 27/11/2013 20:18:55 ::: 12 21-12-crappeal.odt circumstance, the Court held that it was not possible to draw inference that the deceased was fit to give statement. The Court further held that there was doubt about genuineness of the dying declaration. There are no such circumstances in the present case. In the case reported as 2000(1)All.M.R.(Cri.)116 (Paparambaka Rosamma Vs. State of Andhra Pradesh), the difference between the terms like `conscious' and `a fit state of mind' are discussed by the Apex Court. In the case reported as 2002 Cri.L.J. 973 (Panchdeo Singh Vs. Stte of Bihar), the Apex Court held that there was no convincing evidence to show that the deceased was fit to give statement. The facts and circumstances of each case are always different.
In the case reported as 2012 All.M.R.(Cri.)2829 (Hemant Kawadu Chauriwal Vs. State of Maharashtra), when other evidence was not consistent with the contents of the dying declaration, this Court held that there was possibility of creation of a false dying declaration. Due to such possibility, the Court refused to place reliance on the dying declaration.
16] On the other hand, the learned APP placed reliance on the case reported as AIR 2002 SC ::: Downloaded on - 27/11/2013 20:18:55 ::: 13 21-12-crappeal.odt 2973(1) (Laxman VS. State of Maharashtra). In this case, the Apex Court has laid down that even absence of certification of Doctor as to fitness of mind of the declarant would not render the dying declaration not acceptable. The Apex Court has held that the certificate of Medical Officer is only rule of caution. It is laid down that if a person, who records the dying declaration, is satisfied about the fitness of the deceased to give the statement, that would be sufficient. The Apex Court has further laid down that voluntary and truthful nature of declaration can be established otherwise also. In the case reported as 2012 AIR SCW 4292 (M.Sarvana alias K.D.Sarvana Vs. State of Karnataka), in view of the facts and circumstances of that case, the Apex Court held that there was no reason to discard the dying declaration recorded by the Police Officer, as it was recorded in discharge of normal functions and it was recorded after certification of fitness by the Doctor and further, there was corroboration to this piece of evidence.
17] In the case reported as 2012 ALL SCR 1063 (Bhajju @ Karan Singh Vs. State of M.P.), the Apex Court has laid down that the dying declaration can form sole basis of conviction, if it is true and ::: Downloaded on - 27/11/2013 20:18:55 ::: 14 21-12-crappeal.odt voluntary. It is observed that further corroboration may not be necessary in such a case. There cannot be dispute over such preposition. In the case reported as 2011 AIR SCW 2684 (Gopal Vs. State of Karnataka), similar observations are made with regard to evidentiary value of the dying declaration. It is further observed that failure of police to record the second dying declaration through a Magistrate will not render the earlier dying declaration incredible. There cannot be dispute over aforesaid preposition made by the Apex Court. In the case reported as 2013 ALL SCR 2161 (State of Madhya Pradesh Vs. Dal Singh and ors.), it is laid down that the law does not provide as to who can record the dying declaration nor there is any prescribed form, format or procedure for recording the dying declaration. The case of Laxman (supra) is referred and the observations are reiterated in this case.
18] In view of the facts and circumstances of the present case, this Court has no hesitation to hold that the dying declaration of Meera is truthful and it was voluntarily given. There is other evidence also which is available for giving corroboration. No case is made out for interference with the decision given by the trial ::: Downloaded on - 27/11/2013 20:18:55 ::: 15 21-12-crappeal.odt Court. The trial Court has given substantive sentence of seven years which is on the lower side and so, it is not possible to interfere on the point of punishment.
19] In the result, appeal stands dismissed.
[ T.V.NALAWADE, J. ] kbp ::: Downloaded on - 27/11/2013 20:18:55 :::