Servesh Kumar Gupta, J.@mdashThe above-titled appeal challenges the judgment and order dated 30.3.2010 rendered by learned Sessions Judge, Tehri Garhwal in S.T. No. 9 of 2009. The said case was tried for the offences under sections 302, 380 and 411 IPC pertaining to crime No. 3202 of 2008 of P.S. Muni-Ki-Reti, District Tehri Garhwal. The trial ended in conviction of the accused/appellant for the offences punishable under sections 404 and 302 IPC wherefore he was appropriately sentenced. However, the accused was acquitted from the offence punishable u/s 411 IPC. The prosecution was conducted for the murder of Smt. Archana Sharma, a young lady of about 26 years of age, by the accused Ashok Kumar Kundi, both R/o Lucknow. Both were also married, having their own respective spouse, but still they were paramour of each other. So both of them used to stay at Shivanand Ashram situated at Muni-Ki-Reti (almost in Rishikesh town), Uttarakhand in order to augment their illicit intimacy.
2. The deceased lady was employed in the office of Public Analyst Laboratory, Medical, & Health Services, situated at Lucknow whereas the accused, being a Technical Assistant in Railway, was also employed at the same station; Archana Sharma (deceased) procured an official envelope to be delivered at Dehradun while the accused also suitably planned a trip to the venue of occurrence where they stayed in the intervening night of 30/31.10.2008 at room No. 10. Deceased was emphatically asking the accused to seek divorce from his wife and marry her thereafter to which the latter was not ready. So, to get rid of Archana Sharma, accused allegedly strangulated her by her own ''Chunni'' at about 10 PM of the fateful night. Next morning i.e. on 31.10.2008, accused left the spot to return Lucknow passing through Saharanpur, leaving the dead body of deceased in the said room itself. He also took out the A.T.M. Card of deceased whereby he withdrew a sum of Rs. 20,000/- at Saharanpur, as he was aware about the code number of the said Card mentioned by Archana Sharma on the card itself. Later on, when he came to know that the Police was behind him, he was returning from Tehri Garhwal to surrender in the Court concerned, but meanwhile the police, on 4.11.2008, apprehended him on way to nearby Tehri. Thereafter, on the pointing out of the accused/appellant, a lock along with its key of room No. 10 where he stayed and a white ''Chunni/Dupatta'', used to commit the crime, was recovered.
3. Meanwhile, the first information report was lodged by Alok Kumar Sharma (husband of deceased) on 1.11.2008 at 6:15 P.M. at P.S. Muni-Ki-Reti, District Tehri Garhwal.
4. PW 3 Ranjan Karmakar, caretaker of the Ashram, soon detected the dead body in the said room and informed the police accordingly. On 31.10.2008 at 10:45 A.M., inquest report (Ex. Ka-5) was prepared. The members of inquest found abrasions and bluish contusions on both sides of neck of deceased along with other marks of injury on her forehead. So, the opinion for conducting the post-mortem of the dead body was suggested which was conducted on 1.11.2008 at 12 P.M. by a Team of three-doctors, including PW 6 Dr. R.K.L. Srivastava, at Government Hospital, Narendra Nagar, report whereof is Ex. Ka-12. The following ante-mortem injuries were found on the dead body:--
1. Signs of pressure on the right and left side of neck.
2. Abrasion on and over the forehead.
3. Abrasion on the forehead with injury and swelling.
Cause of death was opined due to asphyxia because of ante-mortem injuries.
5. The police collected formidable evidence and culminated investigation into the submission of charge-sheet (Ex. Ka-34) under sections 302 and 420 IPC against the accused/appellant. Learned Sessions Judge, Tehri Garhwal, on 10.4.2009, framed charges against the accused/appellant for the offences punishable under sections 302, 380 and 411 IPC, to which he abjured his guilty and claimed trial.
6. The prosecution has examined as many as 13 witnesses in this case who are PW 1 Alok Kumar Sharma (husband of deceased), PW 2 Santosh Sharma (brother of deceased), PW 3 Ranjan Karmakar (caretaker of Ashram), PW 4 Brahmchari Alila Arsu (In-charge of said Ashram), PW 5 Swami Satyakama Nand (resident of the same Ashram), PW 6 Dr. R.K.L. Srivastava, PW 7 Dr. S.D. Uniyal, PW 8 O.P. Sharma (In charge of ATM, Saharanpur wherefrom accused withdrew money), PW 9 HCP Jagat Ram Mamgai (who prepared chick FIR and made entry in GD), PW 10 Rais Ahmed Khan, PW 11 S.I. Inder Singh Bisht, PW 12 Naveen Chandra Pant (Scientific Officer) and PW 13 S.O. Surendra Singh Bhandari (I.O. of the case).
7. After the prosecution evidence, the statement of the accused/appellant was recorded u/s 313 Cr.P.C. by putting as many as 126 questions. For all the questions, the accused has either expressed his ignorance or has replied them in evading manner. But he has not suggested anything regarding the happening of occurrence. Further, he has submitted his long written statement but has not offered himself to be examined or cross-examined in respect of the said statement. So, this is simply a statement which cannot be admissible in the evidence.
8. We have heard learned Counsel for the parties and have perused the entire material evidence available on record.
9. In this case, PW 1 Alok Kumar Sharma (husband of deceased Archana Sharma) is the reporter. He has proved that on 29.10.2008, his wife had shown inclination to go Dehradun in order to deliver an official confidential envelope. Accordingly, she left Lucknow in the evening by train ''Janta Express'' for Haridwar. On 30.10.2008, he received the last call of his wife at about 8:30 P.M. On 31.10.2008 at about 1:30 P.M., he got information through his brother-in-law Santosh Kumar that her dead body was lying in room No. 10 of Shivanand Ashram. On this information, they reached at the spot, by road, on 1.11.2008 at 11:30 A.M. Dead body was handed over to them after post-mortem which was cremated at Muni-Ki-Reti itself. Subsequently thereafter, he lodged the report of the occurrence. This witness has further stated that when the A.T.M. Card, as also the mobile phone of deceased was found missing from her other belongings, he left instructions at the concerned bank to freeze the account of deceased. He has further stated that his wife had written the code of A.T.M. Card on its back itself for the purpose of remembrance. Later on, it was detected that by the time the bank account could be frozen, a sum of Rs. 20,000/- had already been withdrawn on 31.10.2008 by using the card of the deceased in A.T.M. machine located at Saharanpur. In the evidence produced by the prosecution i.e. the Closed-Circuit Television, which was installed in the said A.T.M. Machine, the face of the accused/appellant is visible while making access to the machine and coming out therefrom.
10. PW 2 Santosh Sharma is the brother of deceased Archana. He has stated that on 31.10.2008 at 2 PM, he was informed by a police constable that his sister had died. Thereafter, he informed about the same to his brother-in-law Alok Kumar Sharma and subsequently they came at the spot, where the postmortem having been conducted, dead body was handed over to them, which was cremated at Muni-Ki-Reti itself. It was revealed from the police station that his sister had stayed in room No. 10 of Shivanand Ashram. His brother-in-law had gone to the said Ashram and thereafter they lodged the F.I.R.
11. PW 3 Ranjan Karmakar is the caretaker of Shivanand Ashram who has proved that on 30.10.2008, accused/appellant had come in the said Ashram along with the deceased where they stayed in room No. 10. He has stated that 2-3 times in the past, this accused had come in the said Ashram. He has proved that firstly, accused had come with his wife whereas for next two visits, including the date of occurrence, he was accompanied by the deceased. He has stated that for the last time i.e. on the date of occurrence, accused/appellant and deceased were quarrelling with each other. Deceased was asking the accused to leave his wife and to marry her thereafter. However, the accused was resorting to abusive language. At 12-12:30 of the night, accused was found sleeping outside in the verandah of the room. On being enquired, he disclosed that a quarrel had taken place. Thereafter, he (accused) went inside the room. On the next day i.e. on 31.10.2008, he went to that room to call the accused for the purpose of vacating the same but when he knocked the door, it was not found bolted from inside. On opening the door, Archana Sharma was found lying on the floor however the accused was not present at that time in the room. The police was informed accordingly. This witness has clearly identified the accused ''Ashok'' in the Court. He also identified the deceased Archana by seeing her photographs in the Court. He had last seen Ashok along with Archana Sharma alive at 7:30-8.00 P.M. of 30.10.2008.
12. PW 4 Brahmchari Alila Arsu is the In-charge of Shivanand Ashram. He has proved that on 30.10.2008, accused, along with one lady Archana Sharma, had come in the said Ashram, and before his arrival, he (accused) had also sent a letter for booking of a room. He has proved that accused Ashok had filled Visitor Form in the Ashram. When the accused was enquired about his occupation, he informed that he was employed as an Assistant in Railway. This fact too was written in the said Form by ''Swami Satyakama Nand''. Accused was allotted room No. 10 and entry of the same was made in the register (Ex. Ka-4). At about 8-8:15 A.M. of the next day, Swami Satyakama Nand, who was residing in adjacent room No. 9, informed PW 4 that Ashok and Archana kept on quarrelling for the whole night. Just after five minutes, PW 3 Ranjan came who also testified the same fact. When PW 3 was subsequently sent to call the accused, he returned after 10-15 minutes and informed that in room No. 10, Archana was found lying down. Subsequently, the Secretary of the Ashram was informed and the doctor of Ashram was also called who opined that she had already died about 4-6 hours ago. On 4.11.2008, the accused was arrested on being identified by this witness. Subsequently, the accused got recovered the ''Chunni'' which was used in commission of crime along with other articles from the back of the Ashram.
13. PW 5 is Swami Satyakama Nand, a resident of room No. 9 of Shivanand Ashram. This witness has also proved that on 30.10.2008, accused Ashok Kumar, along with one lady, had stayed in room No. 10. At about 11-11:30 P.M., a quarrel took place between them. In the morning at about 8:30 A.M. of 31.10.2008, he had seen the accused Ashok Kumar while bolting the door from outside.
14. PW 6 Dr. R.K.L. Srivastava and PW 7 Dr. S.D. Uniyal are the members of Medical Board constituted for the purpose of conducting post-mortem. They have proved the cause of death of the deceased due to asphyxia as a result of ante-mortem injuries which were found on the neck and forehead. PW 6 has deposed that injury No. 1 is possible by pressing neck with a cloth. He has also stated that if the neck is pressed with a cloth tightly, such injuries would occur.
15. PW 8 O.P. Sharma is the In-Charge of the A.T.M., Saharanpur wherefrom on 31.10.2008, the accused Ashok had withdrawn a sum of Rs. 20,000/- from the account, being operated in the name of Archana Sharma. He had given the compact disk to the Inspector, P.S. Muni-Ki-Reti, which was in respect of the withdrawals made on 30th and 31st of October, 2008 from this machine. On comparing the photograph of the accused from that, as shown in the C.D., the witness has clearly identified the person shown in those photographs to be the accused.
16. PW 9 is HCP Jagat Ram Mamgai who has simply proved the preparation of chick FIR (Ex. Ka-14) and making entry of the same in the G.D. (Ex. Ka-15).
17. PW 10 is Rais Ahmed Khan who was posted under the subordination of accused. He has proved that on 28th October, 2008, accused was sent on official duty to Jodhpur and he had to report back on 1.11.2008 which he did not do.
18. PW 11 is S.I. Inder Singh Bisht who has proved the preparation of inquest (Ex. Ka-18) as per the directions of the S.O. He also prepared the recovery memos Ex. Ka-18 in respect of the ornaments worn by the deceased, Ex. Ka-19 in respect of recovery of hairs from the hand of deceased as also a piece of carpet and Ex. Ka-20 relating to recovery of two bags wherefrom the clothes, toothpaste, brush, daily use articles, blanket, jacket etc. were found. He also prepared the memo (Ex. Ka-21) at the instance of S.O. relating to recovery of hairs and fingerprints on the wrapper of soap.
19. PW 12 Naveen Chand Pant is the Scientific Officer, Scientific Laboratory, Uttarakhand, Dehradun, who has given his report Ex. Ka-23 after a detailed examination. He has opined that the person, who wrote the specimen writings and signatures marked S1 to S24, also wrote the writings and signature marked Q1 to Q3 on visitor''s form. As such, it is clear that the visitor form (Ex. Ka-3) dated 30.10.2008 was written by the accused himself.
20. PW 13 is S.O. Surendra Singh Bhandari, the Investigating Officer of the case, who after completion of investigation, submitted charge-sheet (Ex. Ka-34) against the accused.
21. Now, in the light of the evidence, as discussed hereinabove, the prosecution has produced, the following circumstances in order to prove guilt against the accused/appellant:-
A. Accused and deceased both were residing at Lucknow.
B. Accused and deceased were known to each other.
C. An illicit intimacy was developed between them.
D. Both of them had come and stayed together on 30.10.2008 at Shivanand Ashram.
E. They both stayed in room No. 10 of the said Ashram and there was none other except them in that room.
F. In the night of 30.10.2008, a quarrel took place between the accused and deceased. Cause of dispute was that the deceased was forcing the accused to marry her after leaving his wife.
G. In the morning of 31.10.2008, accused was seen while bolting the door of room No. 10 from outside and at that time, deceased was inside the room.
H. Subsequently, deceased was found dead in the said room No. 10.
I. The accused thereafter fled and he could be arrested on 4.11.2008 and on his pointing out, the ''Chunni'' used in the commission of crime along with the key of room No. 10 was recovered on 5.11.2008.
22. Now in light of the circumstances, as narrated above, it is well proved that on 23.10.2008, the accused moved an application addressed to the Manager of Shivanand Ashram for his stay along with his wife on 30th and 31st of October, 2008. However, on 30.10.2008, the accused Ashok Kumar Kundi came at the said Ashram along with his paramour Archana Sharma where they were allotted room No. 10. They both were seen alive last at 7:30-8.00 P.M. However, in the night at about 10 P.M., a quarrel took place between the duo on the ground that the deceased was asking the accused to seek divorce from his wife and subsequently marry her to which the accused resisted. This escalated the quarrel which made the accused annoyed on account of which he throttled the neck of deceased by her own ''Chunni'' which ultimately resulted into her death at the spot itself. The fact, regarding this quarrel, is well testified from the evidence of PW 3 Ranjan Karmakar, caretaker of the said Ashram and PW 5 Swami Satyakama Nand, who was residing in adjacent room No. 9 of the said Ashram from last 25 years. It has also been divulged from evidence that on the next day i.e. on 31.10.2008 at about 8:30 A.M., accused fled from there, after bolting the door of room No. 10 from outside. Subsequently, when PW 3 Ranjan Karmakar went inside the said room, he found Archana Sharma lying dead on the floor. Soon thereafter the police was informed and subsequently the information was sent to the husband of deceased at Lucknow, who (PW 1) along with PW 2 Santosh Sharma (brother of deceased) and two others, came by road, at the spot, where after cremation of dead body, the report could be lodged. The accused could be arrested on 4.11.2008. On his pointing out, one lock along with the key of the said room and one white ''Chunni'' used in the commission of crime was recovered on 5.11.2008. The recovery memo Ex. Ka-11 was prepared. It bears the signature of accused. But the accused has neither denied his signature nor has rendered any plausible explanation therefor in his statement recorded u/s 313 Cr.P.C.
23. In the post-mortem conducted by the Team of three doctors, i.e. PW 6 Dr. R.K.L. Srivastava, PW 7 Dr. S.D. Uniyal and one other, cause of death was opined as ''asphyxia as a result of ante-mortem injuries'' which were the marks of pressure on the right and left side of neck as well as abrasions and swelling over the forehead. PW 6 Dr. R.K.L. Srivastava has also stated that injury No. 1 is possible by pressing neck with a cloth. He has also stated that if the neck is pressed tightly with a cloth, it would result in occurrence of such injuries. As such, the medical evidence fully corroborates the prosecution version.
24. That apart, the report given by the Forensic Science Laboratory, Uttarakhand, Dehradun is also in full corroboration with the prosecution story. As such, it can well be inferred that the visitor form Ex. Ka-3 was filled up by the appellant/accused in his own handwriting.
25. Thus, the circumstances, as discussed hereinabove, form an unbroken chain, leaving no scope of doubt to reach at the definite conclusion that it was only the appellant/accused who committed the said crime and none else. Accordingly, this fact is proved beyond any reasonable doubt that the death of the deceased Archana Sharma was committed only by the accused/appellant Ashok Kumar Kundi. Therefore, the offence punishable u/s 302 I.P.C. is proved against the appellant/accused beyond any reasonable doubt.
26. Learned Counsel for the appellant drew attention of this Court towards the report (Ex. Ka-25) dated 27.12.2008 given by Forensic Science Laboratory, Uttarakhand which speaks that hair of the accused Ashok Kumar (Ex. 1) and hair recovered from the fist of deceased Archana Sharma (Ex. 2) are not similar. So, he has suggested that the culprit would have been a person other than the accused. But this report alone is not enough to absolve the accused from the crime. The reason therefor is that the hair, recovered from the fist of deceased, have nowhere been attributed to be the hair of the accused. The victim could not easily pull out the short strongly rooted hairs of a young accused when she might have been resisting the accused to save herself. So, the observation made by learned Trial Court that, probably these short hairs may be those remaining on the upper side of neck of the ladies, in the form of hairdo, is correct. Besides, the murder was committed nearly at about 10 P.M. of the intervening night of 30/31.10.2008 and the accused left the room in the morning of 31.10.2008. The lock of the main gate of Ashram was locked during that period. So his attempt to leave the spot, just after commission of crime, could not be successful as he was constrained to wait till the gate of the Ashram is opened. Accordingly, he could leave the spot only in the morning of 31.10.2008. This way, he passed his night in the selfsame room or sometime in the verandah of the room where the dead body of deceased was lying. So, there was every probability for him to plant these hairs anywhere, which are of none other than the victim herself. This is more so for the reason that the hair recovered from the fist of deceased were human hair. To be human hair not necessarily mean that these should be the hair of the accused in order to ascertain his culpability in the crime.
27. As far as the offence punishable u/s 404 IPC is concerned, it is evident that the accused misused the A.T.M. Card of the deceased after taking the same in his possession from her belongings. Since the code number of the card was written with a pencil on the back of the same, accused was successful in using the said card by withdrawing Rs. 20,000/- from the account of the victim in the morning hours of 31.10.2008, as has been indicated in the pictures taken out from the Closed Circuit Television of the A.T.M. installed at Saharanpur. The accused, in reply to question No. 117, relating to taking of his photographs Ex. 17, 18 and 19, by the C.C.T.V. Camera of the A.T.M. while withdrawing the money, has not offered any reasonable explanation, but has simply denied the same, whereas his photograph/picture has well been identified by PW 3 Ranjan Karmakar and PW 4 Bramchari Alila Arsu stating that he is the same person who stayed with the deceased in room No. 10 of Shivanand Ashram on the fateful night. Thus, it is proved that the accused/appellant dishonestly misappropriated a sum of Rs. 20,000/- and converted the same to be of his own, knowing well that such property was in the possession of deceased Archana Sharma at the time of her death. Accordingly, the offence punishable u/s 404 I.P.C. is also completely made out against the appellant/accused, for which he was rightly been found guilty by the Trial Court.
28. For the reasons, as aforestated, we do not find any force in this appeal which is liable to be dismissed. Appeal is, accordingly, dismissed. Impugned judgment and order of conviction, passed by the Trial Judge, is hereby affirmed. Appellant is already in jail. He shall serve out the sentence so awarded against him. Let a copy of this order along with the Lower Court record be sent back.
