Jhaboo Mahato and Kartik Mahato Vs The State of Jharkhand

Jharkhand High Court 27 Nov 2007 (2008) CrLJ 2511
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Hon'ble Bench

Dabbiru Ganeshrao Patnaik, J

Final Decision

Dismissed

Acts Referred

Dowry Prohibition Act, 1961 — Section 3, 4#Evidence Act, 1872 — Section 113B, 114#Penal Code, 1860 (IPC) — Section 304B, 34

Judgement Text

Translate:

D.G.R. Patnaik, J.@mdashBy the impugned judgment dated 7.8.2003 passed by the learned 12th Additional Sessions Judge, Dhanbad, both the

appellants were convicted for the offences under Sections 304B/34 of the IPC as well as Section 3/4 of the Dowry Prohibition Act and by order

dated 8.8.2003, they were sentenced to undergo imprisonment for 10 years for the offences u/s 304B of the IPC, 5 years for the offences u/s 3 of

the Dowry Prohibition Act besides fine of Rs. 15,000/- and 6 months for the offence u/s 4 of the Dowry Prohibition Act.

2. Case against the appellants was registered on the basis of the fardbeyan of the informant Rasun Mahato (PW8) on 27.1.1994. The just of the

charge against the appellants, who were tried along with six others, is that the informant''s daughter Jamni Devi was married to the appellant No. 2

Kartik Mahato about 1 and � years prior to the date of occurrence. As consideration for the marriage, substantial amount of cash besides gift

articles including utensils were given by the informant to his aforenamed son-in-law (appellant No. 2) and his father Jhaboo Mahato (appellant No.

1). After marriage, his daughter went to her matrimonial house where for about a month she was treated well, but thereafter, she was brought back

by her husband and in-laws to her paternal home. Her husband and in-laws refused thereafter to take her back to their house unless their demand

for payment of Rs. 10,000/- being the balance of the (sic) dowry amount, and transfer of cultivable land, was made in their favour. The informant

was thus prevailed upon to arrange for the money and to transfer 8 decimals of his land in favour of the appellant No. 1 and after three months, the

girl was taken back to her matrimonial house. The informant used to visit his daughter at the house of her in-laws frequently and during such visits,

his daughter used to complain that her husband and in-laws were continuously ill-treating and subjecting her to cruelly for fulfillment of their demand

of a V.C.R and a television set and that she was denied food and even physically assaulted. The informant had tried to console her and had also

pleaded with her husband and inlaws. The last occasion when he met his daughter was on 25.1.1994 and on that occasion also, she had

complained that she was being subjected to cruelty on account of non fulfillment of their aforesaid demands. Two days later i.e. on 27.1.1994 he

received information from his brother that his daughter was set on fire in the right of 26.1 1994 by her husband and in-laws. The informant went to

the house of his daughter where he was informed that the girl was taken to Dumra hospital and from where she was tram ferred to the Central

Hospital, Jagjivan Nagar, Dhanbad. By the time he reached the hospital, he found his daughter dead.

As per the report of autopsy, the doctor had observed that partial skin with deep ante mortem injury were seen all over the body except soles and

head barring mid line portion 5 � ''x 2"". On dissection, he had found that internal organs were found congested. Both sides of heart were partially

full and uterus was non pregnant. Upper respiratory passage was congested and showed presence of carbonaceous matter on its wall. Skull and

brain showed nothing particular. He had also found smell of ke osene in the scalp hair. In his opinion, death was resulted from shock due to burn

injuries.

3. Both the appellants had denied the charges and had pleaded not guilty claiming that they have been falsely implicated in this case. Their case in

defence is that the deceased while cooking at home, had accidentally caught fire which had resulted in her death.

4. As many as 16 witnesses were examined by the prosecution at the trial, while the defence had also examined two witnesses. Out of the total

witnesses examined by the prosecution, PWs 1,2,5,6 and 7 had failed to support the prosecution''s case and consequently, they were declared

hostile by the prosecution. PW 8 is the informant while PWs 4 and 9 are brothers of the deceased. PW 10 is the mother of the deceased and PWs

3 and 15 are the co-villagers of the informant. PW 11 is the uncle of the deceased. The investigating officer was though examined by the

prosecution as PW 13, but his attendance could not be secured for his cross-examination and, therefore, his evidence was omitted by the trial

court.

5. The defence has examined two witnesses out of whom, DW 2 is the appellant No. 1 himself, while DW 1 is the co-villager of the appellants.

6. The trial court placed reliance on the testimony of the informant and that of other members of his family including PWs 3,4,9,10 and 11 as well

as on the evidence of PW 3 and that of PW 14 besides the evidence of the doctor and had also discussed the evidence of the defence witnesses.

On the basis of inference drawn by it from the evidences of the prosecution''s witnesses, the trial court recorded its finding of guilt against the

present appellants for the aforementioned offences. However, finding the evidences deficient against the remaining co-accused persons who had

faced trial, the trial court had acquitted them from the charges.

7. Appellants have assailed the impugned judgment of conviction and sentence on the following grounds.

a. that the trial court has committed grave error in failing to appreciate the evidences on record in proper perspective,

b. that the trial court ought to have considered that the allegations in the FIR is palpably false and even otherwise, allegations are general and

omnibus in nature without attributing any specific overt act against any of the accused persons including the present appellants,

c. that the trial court has erred in giving credence to the FIR despite the fact that it contains overwriting in the dates mentioned therein,

d. that the trial court has committed error in placing reliance on the testimony of the interested witnesses even while the independent witnesses have

not offered any support to the prosecution''s case,

e. that the trial court has erred in refusing to rely on the testimony of the defence witnesses particularly that of DW1 from whose testimony, it would

be abundantly clear that the deceased had suffered burn injury accidentally while cooking and she had in fact given such statement explaining her

injury to the said witness at the earliest point of time.

8. Counsel for the respondent State on the other hand, offers support to the findings of guilt against both the appellants as recorded by the trial

court Learned Counsel submits that the prosecution has relied on the statements of the informant and his family members and on the evidence of

the independent witness including PWs 3 and 15 and from the testimony of the informant and his family members, there is ample evidence to

confirm that the deceased used to be subjected to cruelty and ill-treatment on account of non-fulfillment of demand for the balance of the settled

dowry amount and for the transfer of the cultivable lands in favour of the appellants and that the deceased had suffered such torture even 2/3 days

prior to her death. Learned Counsel submits further that the evidence do confirm that the deceased had suffered unnatural death while she was

living in the company of the appellants at her matrimonial house and before her death, she had suffered torture and ill-treatment at the hands of the

appellants over demand for dowry. Learned Counsel adds further that the testimony of the defence witnesses has rightly been discarded by the trial

court since, their evidences are contradictory to each other and belied by the testimony of PW15 who is a doctor and an independent witness.

9. The informant in his evidence has reiterated the same statements as contained in his FIR. He has affirmed that the deceased who was his

daughter was married to the appellant No. 2 Kartik Mahato about 1 and � years prior to the date of occurrence and that pursuant to the

demand for dowry, amount of Rs. 1.00 lakh was settled out of which, he had given a sum of Rs. 80,000/- to the appellant No. 1 as consideration

for the marriage, where-after the girl had gone to her matrimonial house. He has also affirmed that after a month of the marriage, the girl was

brought back to his house and the appellants had refused to take her back unless their demands for the balance of the dowry amount and transfer

of the agricultural land was made in their favour and under such circumstances, he had to pay a sum of Rs. 10,000/- in cash to the appellant No. 1

beside transferring 8 decimals of his cultivable land by way of a sale deed in favour of the appellant No. 1. He has further affirmed that three days

prior to the date of occurrence, he had visited the deceased at the house of her in-laws and at that time, she had repeated her complaint that her

husband and in-laws were subjecting her to ill-treatment and refusing food to her and even subjecting her to assauit on account of non-fulfillment of

their demand for a V.C.R. and T.V. set. He further affirms that two days later, he was informed that his daughter was burnt to death by her in-laws

at their house and by the time he reached the hospital where the deceased in her burnt condition was taken, he found her dead. The above

testimony of the informant finds support and corroboration from the testimony of PWs, 4,9,10 and 11 besides evidence of PW 3. While PWs

4,9,10 and 11 happen to be the members of the informant''s family being closely related to him, PW3 is an independent witness who has given

credible support to the testimony of the informant by stating that the appellants had brought back the girl to her father''s house and had refused to

take her back to their house unless their demands for dowry were met and this matter was informed to the other villagers including him for

intervention in the matter to resolve the dispute. This witness has also affirmed that being constrained under the compulsive demand of the

appellants, the informant had transferred 8 decimals of his land in favour of the appellant No. 1 besides making payment of a sum of Rs. 10,000/-

to the appellant No. 1 and it was thereafter that the deceased was taken back by the appellants to their house from her father''s house. He has also

affirmed that about three days prior to the death of the deceased, he had learnt from the informant that on the informant''s visit to the deceased at

her matrimonial house, she had con plained to him that her husband and in-laws were persistently subjecting her to ill-treatment and cruelty over

demand of a V.C.R. and T.V. set.

It is apparent from the evidences of these witnesses that the deceased used to be subjected to continuous and persistent ill-treatment and cruelty

by the appellants in particular who happen to be her husband and father-in-law and that the appellant No. 1 being the head of his family was more

demanding and exacting. The conduct of both the appellants, as appearing from the evidences on record, do attract the offences both under

Sections 3 and 4 of the Dowry Prohibition Act. The learned trial court has rightly recorded its finding of guilt against both the appellants for the

aforesaid offences.

10. As regards the circumstance under which the deceased had suffered unnatural death, though there is no direct evidence, nor is there any

witness from the side of the prosecution to give an eye witness account, but the facts which emerge from the evidence of the prosecution''s

witnesses is that the deceased had suffered burn injuries in the early hours of the morning of 24.1.1994 while she was living in the house of the

appellants in their company. This fact has been admitted even by the defence through DWs 1 and 2. Defence has tried to explain through the

evidence of DW1 that the deceased had sustained burn injuries accidentally while she was cooking. DW1 has claimed that he is a neighbouring

resident living at a distance of about 100 yards from the matr monial house of the deceased and in the morning of 27.1 1994 at about 7-8 AM, he

came to the house of the deceased on hearing alarms from the house. There was no other person in the house at that time except the deceased and

he saw that the lady was burning. He claims that though the lady had suffered burn injuries, ut she was conscious enough 10 tell him that while she

was trying to put the can of kerosene on the shelf above the oven, she got burnt accidentally.

DW2 is the appellant no. 2 himself. He has acknowledged that the time of occurrence is between 5-6 AM in the morning on 27.1.1994.

Contradiction in the statements of this witness with regards to the time of occurrence assumes (sic). PW15 who is a doctor by profession living

near the house of the appellants, has stated that on the date of occurrence at about 5-6 AM while he was at his house, two persons came to him.

He recognized appellant No. 2 Kartik Mahato as one of them. He adds that both the visitors told him that a lady had suffered burn injury and

wanted him to attend her immediately, but he gave them some ointment and advised them to take the injured to the hospital for proper medical

treatment. PW 15 is an independent witness and his testimony is clear, reliable and convincing. His testimony regarding the time of occurrence

tallies with the time acknowledged by DW 2 namely the appellant No. 1 and do confirm that the incident had occurred in the early hours of the

morning on (sic).1.1994. It is also evident from the testimony of this witness that at the time of occurrence, both the appellants were present in their

house.

11. Another aspect which is more significant and highly relevant is the medical evidence which confirms not only the fact that the deceased had

died of account of ante mortem burn injuries, but also the fact that there was presence of smell of kerosene oil on scalp and hair of the deceased

except the soles and head barring mid line portion 5 � ''x 2 and rest of the body was severally burnt. As rightly observed by the trial court, the

prosecution has led enough evidence to lead to the presumption that the present appellants were responsible for the homicidal death of the

deceased. The onus had shifted upon the appellants to prove that they were not responsible for the death of the deceased. Though, defence has

tried to offer explanation through the evidence of DW 1 but the same is not reliable and convincing. This witness has failed to explain as to why did

he not inform the investigating officer about his own knowledge of the (sic) On the other hand, the manner in which the deceased had suffered burn

injuries with presence of kerosene oil on parts of her head and her body, gives a clear inference that she was first soaked in kerosene oil and

thereafter set ablaze. The deceased had suffered burn injuries even in the presence of both the appellants in the house. The evidence of the

informant and other witnesses confirm that soon before her death, the deceased was (sic) to cruelty, ill-treatment and was even assaulted by her

husband and this fact was narrated by the deceased herself to her father when he had last visited her at her matrimonial house three days prior to

the occurrence. Evidences on record do lead to a reasonable and convulsive inference to draw adverse inference against both the appellants and

the presumption that they had caused the homicidal death of the deceased on account of non-fulfillment of their demand for articles by way of

dowry.

12. Learned Counsel for the appellants has tried to argue that the testimony of the witnesses do not confirm any evidence for demand for dowry

prior to the death of the deceased as because, such demand if any, was purportedly met by the informant as per his own deposition and, therefore,

there is no scope for any further demand for dowry from the side of the appellants. Learned Counsel adds further that the allegation that the

appellant No. 1 had demanded transfer of informant''s land in his favour is also not true as because, though the informant had transferred some

pieces of his land in favour of the appellant No. 1, but such transfer was admittedly made by way of sale deed and against the consideration paid

by the purchaser. The above argument is not appealing. In the case of Hira Lal v State (Govt. of NCT), Delhi reported in (2003) SCC 2016,

while explaining the expression ""soon before her death"" as contained in Section 304B of the IPC, the Supreme Court has observed as follows:

The expression ''soon before her death'' used in the substantive Section 304B IPC and Section 113B of the Evidence Act is present with the idea

of proximity test. No definite period has been indicated and the expression ''soon before'' is not defined. A reference to the expression ''soon

before'' used in Section 114 illustration (a) of the Evidence Act is relevant. It lays down that a court may presume that a man who is in the

possession of goods ''soon after the theft, is either the thief or has received the goods knowing them to be stolen, unless he can account for their

possession"". The determination of the period which can come within the term ''soon before'' is left to be determined by the courts, depending upon

facts and circumstances of each case. Suffice, however, to indicate that the expression ''soon before'' would normally imply that the interval should

not be much between the cruelty or harassment concerned and the death in question. There must be existence of a proximate and live link between

the effect of cruelty based on dowry demand and the death concerned. If the alleged incident of cruelty is remote in time and has become stale

enough not to disturb the mental equilibrium of the woman concerned, it would be of no consequence.

13. In the instant case, evidences on record do clearly make out that soon after her marriage, persistent demand used to be made by the appellants

for payment of the balance of the settled amount of dowry and for transfer of the agricultural land of the informant in favour of the appellant No. 1.

It is also in evidence that though the informant was compelled to met the above demands of the appellants and the girl was (sic) to her matrimonial

house, but soon thereafter, demand of a T.V. set and V.C.R. began to be made and ill-treatment and cruelty to the lady was also resumed by the

appellants and this was complained by the deceased to her father on his visit to her about three days prior to her death.

14. It is true that the appellants were deprived of the opportunity to cross-examine the investigating officer, but defence has not demonstrated as to

what prejudice they have suffered on account of failure of the investigating officer to appear. The fact as confirmed by other witnesses examined by

the prosecution as also described in the case diary recorded by the investigating officer, has not been denied or disputed by the defence. The fact

that smell of kerosene oil was found on the scalp and hair of the deceased by the doctor who had conducted autopsy, gives a definite inference

that the presence of kerosene oil on head and hair could not accidental.

15. Learned trial court has elaborately discussed the evidences of the prosecution''s witnesses and has assigned adequate reasons for relying upon

the testimony of the witnesses. It has also assigned adequate reasons for discarding the evident e of the defence witnesses DWs 1 and 2. Finding

of guilt as recorded by the trial court is, therefore, well conceived.

I do not find any infirmity or impropriety in the impugned judgment of conviction and sentence as passed by the trial court against the appellant. I

do not find any merit in this appeal. Accordingly, this appeal is dismissed. Judgment of conviction and sentence imposed by the trial court against

the appellants, is hereby sustained.