UDAY CHAKRABORTY Vs STATE OF WEST BENGAL
Bench: B.S. CHAUHAN,SWATANTER KUMAR, , ,
Case number: Crl.A. No.-001733-001733 / 2008
Diary number: 15321 / 2007
Advocates: RAUF RAHIM Vs
TARA CHANDRA SHARMA
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 1733 of 2008
Uday Chakraborty & Ors. … Appellant (s)
Versus
State of West Bengal …Respondent (s)
JUDGMENT
Swatanter Kumar, J.
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1. The learned Additional Sessions Judge, Arambagh convicted
all the five accused persons namely, Uday Chakraborthy, Smt.
Anandamoyee Chakraborthy (Appellant No. 3), Sukumar
Chakraborthy (Appellant No. 2), Smt. Bela Rani Chakraborthy
(Bhattacharjee) and Madhab Chakraborthy for an offence punishable
under Sections 498A/304B of the Indian Penal Code (hereinafter
referred to as ‘IPC’) and sentenced them for 7 years rigorous
imprisonment. No separate sentence was awarded under Section
498A of IPC on the ground that the accused persons were awarded
sentence for the substantive offence of murder under Section 304B
of IPC. Aggrieved from this judgment, the accused persons
preferred an appeal before the High Court of Calcutta and the Bench
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allowed their appeal in part and order of conviction and sentence
passed against Madhab Chakraborthy and Bela Rani Chakraborthy
(Bhattacharjee) was set aside. However, the conviction and sentence
of Uday Chakraborthy, Sukumar Chakraborthy and Smt.
Anandamoyee Chakraborthy was confirmed vide its judgment dated
18th of April, 2007. Aggrieved therefrom these three appellants have
filed the present appeal before this Court under Article 136 of the
Constitution of India praying for setting aside the order of conviction
and sentence and for an order of acquittal.
2. Now, we may examine the facts giving rise to the present
appeal. One Ms. Mina was married to Uday Chakraborthy on 5th of
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June 1994. The appellant No. 2 is the brother-in-law while appellant
No. 3 is mother-in-law of deceased Mina. According to the case of
the prosecution, Kanailal, the father of the girl, Mina, who was later
examined as PW 1 lodged a written complaint to the Officer-in-
Charge, Police Station, Arambagh, Hooghly on 19th April, 1996. The
complaint reads as under:-
“To The O.C. Arambagh Police Station, Arambagh, Hooghly.
Sir, My humble submission is that, I gave
my daughter Mina’s marriage with Uday Chakraborty, elder son of Sri Lakshminarayan Chakraborty of village & P.O. Golta, P.S. Arambagh, District Hooghly two years before. Frequently after her marriage her father-in- law, mother-in-law, sister-in-law and the
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brothers-in-laws used to torture my daughter both physically and mentally, because my son-in-law did not stay at the house. I went to my daughter’s house for a few times. I requested her father-in-law, mother-in-law and other members of the family. I arranged for the settlement of the quarrel. After that suddenly on the last 18.4.96 (Eng) she had a feud with her husband Udaychand Chakraboty, father-in-law-Sri, Lakshminarayan Chakraborty, sister-in-law-
Belarani Chakborty (Banerjee) and brother-in- law-Sukumar Chakraborty at her father-in- law’s house and the aforesaid persons admitted her at Arambagh Subdivisional Hospital after burning her on the last night, and my daughter died at that night only. My firm confidence is that the household members at her in-law’s place forcibly burnt my daughter to death. Therefore, I humbly pray before you to arrange for the punishment of such heinous criminals by the law and
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request reveals the actual reason of the death of my daughter.
Yours faithfully, Sd/- Kanailal Bhattacharya”
xxx xxx xxx xxx
The couple has not even completed a period of two years of
their marriage when, on 18th April, 1996, it was alleged that because
of dowry, the accused and other family members tortured Mina
physically and mentally and forcibly burnt her. She was taken to
hospital in emergency ward and examined by Dr. Subhsh Hazra, PW
29. At that time she was conscious and able to speak. The parents
of Mina were informed on that very date. Unfortunately, Mina expired
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on 19.4.1996 at 5.30 AM. It was noticed on the prescription written
by Dr. Subhamoy Sidhanta, PW 19, that the burn was accidental.
After receiving the complaint and registering the FIR (Ex.12), K.K.
Hazra, the Investigating Officer (PW-31) started inquest proceedings
and her body was subjected to post-mortem, which was conducted
by Dr. Mona Mukherjee (PW-18), who declared the cause of death,
as death due to deep burn injury. On 11.5.1997, the investigation
was transferred to another Investigating Officer when PW 31 was
transferred from that police station. However, because of certain
lacuna in investigation or even otherwise, it appears that on 4th of
June 1997, the investigation of the case was transferred to CID and
Amol Biswas (PW 30) was appointed as the new Investigating
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Officer. After investigating the matter and examining number of
witnesses, the Investigating Officer filed the charge sheet against 6
persons namely, Uday Chakraborthy (husband), Lakshmi Narayan
(father-in-law), Sukumar Chakraborthy (brother-in-law), Madhab
Chakraborthy (brother-in-law), Anandmoyee Chakraborthy (mother-
in-law) and Bela Rani Chakraborthy (Bhattacharjee) (sister-in-law), in
the Court for an offence under Sections 304B and 498A of IPC on
31st October, 2000. The statement of accused persons under
Section 313 of the Code of Criminal Procedure (hereinafter referred
to as ‘Cr.P.C.’) was recorded in August 2002. During the pendency
of the proceedings, accused Lakshmi Narayan had expired and,
therefore, proceedings against him abated. The learned Sessions
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Court found all the five accused persons guilty under Sections
498A/304B of IPC and sentenced them accordingly. Aggrieved
therefrom, the accused preferred an appeal in the High Court. The
High Court acquitted two persons and convicted three persons, who
have filed the present appeal before this Court.
3. The main argument addressed before this Court by the
appellant is that the learned Trial Court as well as the High Court
have failed to examine that the ingredients of the offence under
Sections 304B and 498A of IPC were not satisfied in the present
case and as such they could not be held guilty of the said offences.
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The complaint lodged by the father of the deceased did not contain
any allegation of demand of dowry, therefore, there was no basis
whatsoever to prosecute the appellants. The judgments of these
courts suffer from basic infirmity of law. In the alternative, it was also
contended that the entire family of the appellant has been behind the
bars for a considerable time and thus, the appellants could be
released on the basis of the sentence already undergone by them.
We are unable to find any merit in either of the contentions raised on
behalf of the appellants. According to the father of the deceased
(PW-1), at the time of marriage he had given the gifts and cash
amount which were reduced in writing, however, a sum of
Rs. 10,000/- remained to be given subsequently. The statement of
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PW 1 was fully corroborated by Shyam Sunder, the younger brother
of deceased (PW 2), who specifically referred to the recording of
“Chuktiparta”. There is no dispute raised during the trial and even
now that Mina had died because of burn injuries and she caught fire
at the matrimonial home. Even, during the course of hearing, there
was hardly any dispute that a “Chuktiparta” was written prior to or at
the time of marriage. However, according to the appellants there
was no reference of the gold chain in that “Chuktiparta”. It is the
contention of the appellants that the prosecution witnesses have
made improvement on their statements subsequently and have
added the description of the gold chain. Thus, the story of the
prosecution is unbelievable.
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4. The marriage itself has survived for a period of less than two
years and PW-7, who appeared as prosecution witness, was working
as water carrier during the marriage ceremonies of the parties. The
complaint by PW 1, of course, did not refer to particular items, but it
was categorically stated in the complaint that after the marriage, the
father-in-law, mother-in-law, sister-in-law and brother-in-laws used to
torture Mina both physically and mentally because his son-in-law did
not stay at the house and he had even tried to settle the issue and
according to him, she was forcibly burnt by the appellants. It is true
that in the complaint, specific allegations of demand and dowry have
not been made, but during the course of investigation these facts
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have come to light from the evidence on record and from statements
of various persons made to that effect. The question of the father
(PW-1) having not given correct and detailed information, has been
dealt with by the High Court and, in that reference, the following lines
have been recorded:
“Ld. Advocate for the appellants vehemently argued that this claim of demand of dowry by the accused persons is nothing but an afterthought, since there was no such mention in the First Information Report. In this respect, he has placed reliance upon the decision reported in AIR 1975 SC page 1026 (Ram Kumar Pande-vs.-State of Madhya Pradesh), wherein it has been held by the Hon’ble Apex Court that omission of important facts, affecting probabilities of the case are
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relevant under Section 11 of the Evidence Act in judging the veracity of the prosecution case. So far as the present case is concerned, there cannot be any doubt that there was no mention of the dowry claim in the First Information Report. Naturally, this omission must be treated to be an important factor for judging the veracity of the prosecution case. But whether only because of this omission it can be said that the entire prosecution case should be disbelieved, that
is to be considered after considering the other circumstances of the case. So far as this case is concerned, it appears that the First Information Report was lodged by the de facto complainant, who is the father of the deceased, few hours after the death of the deceased. We can very well imagine the mental condition of the bereaved father while he was dictating the written complaint to another person. In fact, if we look into the evidence of this de facto complainant, then it
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will appear that he has also stated in his evidence to the effect, “As I was mentally upset so I could not write each and every thing elaborately in the First Information Report like demand of dowry, rest cash of Rs. 10,000/- or gold chain and more dowry or Rs. 20,000/- for the purpose of business by Uday.” The explanation as given by the PW 1 in this respect appears to be proper and satisfactory and I think that the ld. Trial Judge was perfectly justified is not giving much
importance upon this omission in the First Information Report.”
4. The prosecution has examined as many as 31 witnesses
including the Investigating Officer, Doctors, servants of the family and
relatives of the deceased. The cumulative effect of the documentary
and oral evidence on record clearly shows that the appellants have
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been rightly found guilty of the offence by the High Court. The
Learned Counsel appearing for the appellant has not been able to
bring to our notice any evidence or piece of material thereof which
has not been considered by the Courts below in its correct
perspective. The mere fact that “Chuktiparta” does not contain some
items of dowry which have been referred by PW 2 in his statement
given in the Court, would not give any advantage to the appellants, in
the facts of the present case. The father of the girl who lodged the
complaint, can hardly be blamed for not lodging an elaborate and
specific complaint at that time, as it was a tragic moment for him
being the period immediately after the death of his daughter. That
time was of pain and agony for him and the accused can not take
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any advantage of this submission or fact, as the subsequent
statements of different witnesses have fairly established on record
that she was tortured and harassed for satisfying the demand of
dowry. We are of the considered view that execution of the
“Chuktiparta” itself demonstrate that there was a clear intention on
the part of the appellants to take dowry in and as consideration for
marriage. Gifts were given at the time of marriage and some items
were also agreed to be given subsequent to the marriage. This itself
would be an appropriate fact to be taken into consideration and is, in
any case, completely in line with the case of the prosecution. The
learned counsel appearing for the appellants relied upon the case of
the Hazarilal v. State of Madhya Pradesh, [(2009) 13 SCC 783]. This
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was a case which fell in the class of cases where, the Court recorded
the finding of conviction on the basis of surmises and conjectures.
The Trial Court have acquitted accused on the basis, that after giving
birth to a child in the normal course she could not have entertained
the idea of committing suicide unless she was being harassed. This
judgment of the Court has no application on facts and law to the case
in hand. The use of expression ‘could have been’ or drawing of a
presumption of a fact does not arise in the present case, as the
prosecution has been able to establish its case beyond reasonable
doubt. The death, as already noticed, is not disputed and large
number of witnesses have made specific allegations of dowry
demand and the harassment to which the deceased was being
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subjected during the short period for which the marriage survived.
We are also unable to find any merit in the contention of the learned
counsel for the appellants who relied upon the judgment of this Court
in Arulvelu v. State [(2009) 10 SCC 206], to contend that the findings
of the trial court as well as the High Court are perverse finding as
they were against the weight of evidence as well as against the
evidence itself. There cannot be a dispute with regard to the legal
preposition advanced on behalf of the appellant in the facts of the
present case, the judgment is hardly of any avail to the appellants.
By and large the statement of prosecution witnesses are on similar
lines and all the material and crucial aspects stand duly corroborated.
Particularly, the statements of the father of the deceased, relatives of
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the deceased and the Investigating Officer, when examined in their
entirety, clearly established the charge against the appellants. Thus,
we have no hesitation in dispelling the argument of the appellants.
The offence under Sections 304B read with 498A of IPC is made out
in this case and has been proved by the prosecution beyond any
reasonable doubt. The period of two years in a marriage itself is a
very short period. In fact, the deceased had died in less than two
years of marriage. The expression ‘soon before her death’ has to be
given its due meaning as the legislature has not specified any time
which would be the period prior to death, that would attract the
provisions of section 304B of IPC. The concept of reasonable time
would be applicable, which would primarily depend upon the facts of
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a given case, the conduct of the parties and the impact of cruelty and
harassment inflicted upon the deceased in relation to demand of
dowry to the cause of unnatural death of the deceased. In our
considered view, the marriage itself has not survived even for a
period of two years, the entire period would be a relevant factor in
determining such an issue.
5. The Court has to examine the cumulative effect of the evidence
on record and analyze the same in its true context. Once, the
appellant had ensured execution of “Chuktiparta” at the time of
marriage then this itself would fully support the version of the
prosecution and statement of witnesses that there was demand of
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dowry. These statements cannot fall outside the zone of
consideration for the Courts, in the present case. It cannot be said
that the ‘Chuktiparta” executed at the time of marriage is not a
material and relevant piece of evidence and cannot be relied upon or
taken into consideration by the Courts.
6. Learned counsel appearing on behalf of the appellants, with
some emphasis, contended that the Investigating Officer (PW-30),
who took over the investigation at the subsequent stage upon
transfer of investigation to the CID, ought to have relied and referred
only to the statements recorded under Section 161 of Cr. PC by the
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earlier Investigating Officer. In other words, he had no jurisdiction to
record fresh statement of the witnesses. We do not find any force
even in this argument. Firstly, for the reason that it is settled
principle of law that the statements under Section 161 of Cr.P.C.
recorded during the investigation are not substantive piece of
evidence but can be used primarily for a very limited purpose that is
for confronting the witnesses. If some earlier statements were
recorded under Section 161 Cr.P.C. then they must be on the police
file and would continue to be part of police file. However, if they have
been filed on judicial record they would always be available to the
accused and as such no prejudice is caused to anyone. Secondly,
when the case was transferred to CID for investigation, it obviously
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meant that in the normal course, the authorities were not satisfied
with the conduct of the investigation by PW 31 and considered it
appropriate to transfer the investigation to a specialized branch i.e.
CID. Once, the direction was given to PW 30 to conduct the
investigation afresh and in accordance with law, we see no error of
jurisdiction or otherwise committed by PW 30 in examining the
witnesses afresh and filing the charge sheet under Section 173 of
Cr.P.C. stating that the appellants and other accused had committed
the offence and were liable to face trial under Sections 304B and
498A of IPC. The last contention raised on behalf of the appellant is
that the accused, even if found guilty by this Court, could be now
released on the basis of sentence already undergone, in other words,
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the prayer is for reduction of sentence. This contention has no merit
and can be noticed only for the purpose of being rejected. The
minimum sentence provided under law for an offence under Section
304B of IPC is 7 years of rigorous imprisonment and that is the
sentenced awarded by the High Court. Thus, the question of
accepting this contention, raised before this Court, does not arise
even for consideration.
8. For the aforesaid reasons, we find no merit in the appeal and
hence, the appeal is dismissed.
........................................J. [DR. B.S. CHAUHAN]
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........................................J. [ SWATANTER KUMAR ]
New Delhi July 8, 2010
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