RAJENDRAN Vs STATE ASSTT.COMMNR.OF POLICE LAW &ORDER
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-000053-000053 / 2002
Diary number: 16481 / 2001
Advocates: SHIV PRAKASH PANDEY Vs
S. THANANJAYAN
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 53 OF 2002
Rajendran & Anr. ……Appellants
Versus
State Asstt. Commnr. of Police Law & Order ……Respondent
With
CRIMINAL APPEAL NO. 1139 OF 2003
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. These two appeals are interlinked and have their matrix on a
judgment of the Madras High Court. By the impugned judgment the High
Court upheld the conviction of the accused persons for offence punishable
under Section 498(A) of the Indian Penal Code, 1860 (in short the ‘IPC’).
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Each was sentenced to undergo rigorous imprisonment for three years. The
conviction was imposed by learned Second Additional Sessions Judge,
Madras, and appeal was preferred by the appellants questioning conviction
and the sentence imposed. Originally, the accused persons were charge
sheeted and tried for offence punishable under Section 498A and 304 B
IPC. The Trial Court after considering the material on record acquitted the
appellants in respect of offence referred to Section 304 B and convicted
them for offence under Section 498A IPC.
2. Prosecution version in a nutshell is as follows:
Appellant-Rajendran, was married to Shanthi (hereinafter referred to
as the ‘deceased’). The other appellants are the parents of Rajendran. On
1.12.1989, the deceased Shanthi got married to appellant-Rajendran. Since
there was torture at the hands of the appellants, the deceased Shanthi
committed suicide on 7.3.1991 at 10.30 A.M. by setting fire on herself after
pouring kerosene.
On the complaint of Ganesan (PW-1), the father of the deceased, a
case was registered in Crime No. 99 of 1991 for suspicious death by the
Sub-Inspector of Police (P.W.9).
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After examination of witnesses and recovery of material objects, the
Assistant Commissioner of Police (PW-11) filed a charge sheet before the
trial Court on 20.3.1992 for the offences under Section 498(A) and 304(B)
IPC.
During the course of trial, on the side of prosecution, P.Ws 1 to 11
were examined, Exs. P1 to P16 were filed and M.Os. 1 to 4 were marked.
The trial court on completion of trial, concluded that all the appellants
were guilty of offence under Section 498 A IPC and convicted and
sentenced them to undergo rigorous imprisonment for 3 years. Same was
challenged before the High Court.
The appellants in the appeal before the High Court submitted that in
the absence of any dying declaration or suicide note or any evidence relating
to dowry torture the trial court ought not to have convicted the appellants
for offence punishable under Section 498A IPC. It was also submitted that
since the appellants were acquitted of charge punishable under Section
304B IPC, consequentially the trial court ought to have acquitted the
appellants in respect of other offence. The High Court did not accept this
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plea. It held that on going through the evidence of PWs. 1 & 2 it was clear
that there was no offence relating to dowry torture but there are materials to
show that deceased was being tortured by the appellants.
The High Court also referred to the evidence of independent witness
Dhanam (PW 3) who was a neighbour. She had specifically stated about the
ill-treatment by the appellants. The High Court, therefore, held that the
appellants were rightly convicted. The stand taken before the High Court
was reiterated in this appeal.
3. Learned counsel for the State on the other hand supported the
judgment.
4. One of the reasons for ill-treatment to the deceased was that the
deceased gave birth to a female child, which was considered to be
inauspicious and after the birth of the said female child, the Rajendran’s
brother's wife died and the appellants thought that the birth of the said
female child was the reason for various debacles in the family and
consequently, she was tortured by the appellants.
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5. It is also clearly stated by P.W.1 that on 28.2.1991, PW-1 went to the
house of the appellants to take both the first appellant-Rajendran and the
deceased to attend a function at their 'Kula Theivam' temple. But the
appellants allowed only the deceased to go along with PW-1 to attend the
function. Admittedly, Rajendran did not accompany the deceased to the
function.
6. On 7.3.1991 at about 10.30 A.M., PW 2 the brother of the deceased,
took the deceased and left her in the house of the appellants. At that time,
the 3rd appellant abused her. After having pacified the deceased, PW2 came
back. Then at 12.30 PM, PW 1 received message from the first appellant
that the deceased Shanti was not well. At that time, the first appellant did
not inform him as to what really happened.
7. Section 498A reads as follows:
“498A: Husband or relative of husband of a woman subjecting her to cruelty- Whoever, being the husband or the relative of the husband of a woman, subjects such woman to cruelty shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.
Explanation – For the purpose of this section ’cruelty’ means –
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(a) any wilful conduct which is of such a nature as is likely to drive the woman to commit suicide or to cause grave injury or danger to life, limb or health (whether mental or physical) of the woman; or
(b) harassment of the woman where such harassment is with a view to coercing her or any person related to her to meet any unlawful demand for any property or valuable security or is on account of failure by her or any person related to her to meet such demand.”
8. Consequences of cruelty which are likely to drive a woman to
commit suicide or to cause grave injury or danger to life, limb or health,
whether mental or physical of the woman are required to be established in
order to bring home the application of Section 498A IPC. Cruelty has been
defined in the Explanation for the purpose of Section 498A. Substantive
Section 498A IPC and presumptive Section 113B of the Indian Evidence
Act, 1872 (in short ‘Evidence Act’) have been inserted in the respective
statutes by Criminal Law (Second Amendment) Act, 1983. It is to be noted
that Sections 304B and 498A, IPC cannot be held to be mutually inclusive.
These provisions deal with two distinct offences. It is true that cruelty is a
common essential to both the Sections and that has to be proved. The
Explanation to Section 498A gives the meaning of ‘cruelty’. In Section
304B there is no such explanation about the meaning of ‘cruelty’. But
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having regard to common background to these offences it has to be taken
that the meaning of ‘cruelty’ or ‘harassment’ is the same as prescribed in
the Explanation to Section 498A under which ‘cruelty’ by itself amounts to
an offence. Under Section 304B it is ‘dowry death’ that is punishable and
such death should have occurred within seven years of marriage. No such
period is mentioned in Section 498A. A person charged and acquitted
under Section 304B can be convicted under Section 498A without that
charge being there, if such a case is made out. If the case is established,
there can be a conviction under both the sections. (See Akula Ravinder and
others v. The State of Andhra Pradesh (AIR 1991 SC 1142). Section 498A
IPC and Section 113B of the Evidence Act include in their amplitude past
events of cruelty. Period of operation of Section 113B of the Evidence Act
is seven years, presumption arises when a woman committed suicide within
a period of seven years from the date of marriage.
9. The above position was highlighted in Balwant Singh & Ors. v. State
of H.P. [2008(10) JT 589].
10. Section 498A IPC has two limbs. The first limb of Section 498A
provides that whoever, being the husband or the relative of the husband of a
woman, subjects such woman to cruelty shall be punished. ‘Cruelty’ has
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been defined in clause (a) of the Explanation to the said Section as any
willful conduct which is of such a nature as is likely to drive to a woman to
commit suicide. When there is demand of dowry, the case comes under
clause (b) of the Explanation to Section 498A. Clause (a) of the Explanation
has definite application to the facts of the present case. Additionally, effect
of Section 113 A of the Indian Evidence Act cannot be lost sight of.
11. Further as per Section 113 A of the Evidence Act when the question
as to whether commission of suicide by a woman had been abetted by her
husband or any relative of her husband and it is shown that she had
committed suicide within a period of seven years from the date of her
marriage and that her husband or such relative of her husband had subjected
her to cruelty, the court may presume that such suicide had been abetted by
her husband or by such relative of her husband. This has not been rebutted
by the appellants.
12. Above being the position we find no merit in these appeals, which are
accordingly dismissed.
………………………………….J.
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(Dr. ARIJIT PASAYAT)
………………………………….J. (Dr. MUKUNDAKAM SHARMA)
New Delhi, December 2, 2008
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