RAJ KUMAR Vs STATE OF MAHARASHTRA
Case number: Crl.A. No.-001233-001233 / 2009
Diary number: 19868 / 2007
Advocates: KUMUD LATA DAS Vs
RAVINDRA KESHAVRAO ADSURE
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1233 OF 2009 (Arising out of S.L.P. (Criminal) No. 5482 of 2007)
Raj Kumar ... Appellant
Versus
State of Maharashtra ... Respondent
J U D G M E N T
J.M. PANCHAL, J.
Leave granted.
2. The appellant has challenged judgment dated
September 25, 2006, rendered by the High Court of
Judicature at Bombay, Nagpur Bench, Nagpur in
Criminal Appeal No. 230 of 2002 by which decision
dated February 21, 2002, passed by the learned 2nd
Additional Sessions Judge, Yavatmal in Sessions
Trial No. 108 of 1995 convicting him for the
offences punishable under Sections 302 and 498A
IPC and sentencing him to suffer R.I. for life and
fine of Rs.500/- in default imprisonment for one
month for commission of offence punishable under
Section 302 as well as R.I. for one year and fine of
Rs.500/- in default imprisonment for one month for
commission of offence punishable under Section
498A, is confirmed.
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3. From the record of the case following facts
emerge. The appellant was married to deceased Pramila.
The incident in question took place on November 12,
1994. During the subsistence of marriage the deceased
gave birth to a boy named Sangam. The appellant used
to ill-treat the deceased. Therefore, her brother Ishwar
Sambhaji Kahire brought her to Village Belora. A
compromise took place and, therefore, the deceased was
sent to her matrimonial home. However, thereafter also
the appellant continued to ill-treat the deceased.
Therefore, her brother again brought her back to Village
Belora. As the deceased had no means to sustain herself
and her son, she had filed proceedings under Section
125 of the Code of Criminal Procedure, 1973 for
obtaining maintenance from the appellant. The brother
of the deceased took a room on rent for the deceased and
her son at Wani belonging to one Dadaji Shankar
Ganfade. The deceased and her son aged four years
were residing in the said rented room and the boy was
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taking education. After about one and a half months the
appellant started visiting the deceased and pressurizing
her to withdraw the proceedings initiated for getting
maintenance.
On November 11, 1994, the appellant went to the
room of the deceased in the evening time from his village
Lalguda and asked the deceased to withdraw the
maintenance proceedings. However, as the deceased had
no means to maintain herself and her son, she refused to
withdraw the proceedings. Again on November 12, 1994
at about 4.00 A.M. in the morning the appellant went to
the room of the deceased. At that time the deceased and
her son Sangam were sleeping. The appellant came
there under the influence of liquor. On door being
knocked by the appellant, the deceased opened the door
and that is how the appellant entered the room occupied
by the deceased. On entering the room the appellant
pressed the neck of the deceased but the deceased got
herself released from the clutches of the appellant.
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Thereafter, the appellant took up an iron Polpat, i.e.,
Stone Rolling Pad and inflicted a blow on the head of the
deceased. Because of the injury sustained by her, the
deceased started bleeding. The appellant took some
amount lying in the room and ran away. The son of the
deceased started weeping loudly. His cries attracted the
attention of the landlord Dadaji Shankar Ganfade.
Dadaji in turn woke up his wife and other tenants and
rushed to the room occupied by the deceased. On
entering the room, he found that the deceased was lying
injured seriously. On enquiry being made, the deceased
told him and other tenants that as she had refused to
withdraw the maintenance proceedings, her husband
had inflicted blow on her head with a stick. The landlord
of the house and other tenants immediately shifted the
deceased to Wani Hospital.
The Medical Officer, who was in-charge of Rural
Hospital, Wani, sent an intimation to the Police Station,
Wani at about 5.00 A.M. that one woman named Pramila
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was admitted in the hospital in an injured condition.
The P.S.O., Wani Police Station, sent a requisition to the
Executive Magistrate for recording dying declaration of
the deceased in the very morning itself. On receipt of the
requisition, the Executive Magistrate went to the Rural
Hospital, Wani and recorded the dying declaration of the
deceased at about 6.30 A.M. The P.S.O., Wani Police
Station also directed Head Constable Ashok Dudhane to
go to Rural Hospital, Wani, and record the dying
declaration of the deceased. Accordingly the Head
Constable went to the hospital and recorded the dying
declaration of the deceased. After going through the
contents of the dying declaration the Head Constable
himself became the first informant and filed his
complaint. On the basis of the First Information Report
lodged by the Head Constable Ashok Dudhane the
P.S.O., Wani Police Station registered crime No. 195 of
1994 for the offence punishable under Section 324 IPC
against the appellant. Head Constable Ashok Dudhane
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issued a letter to the Medical Officer, in-charge of Rural
Hospital, Wani for medical examination of the deceased
and accordingly the deceased was examined by the
Medical Officer. However, the condition of the deceased
started deteriorating. Therefore, she was referred to
Chandrapur Hospital from where she was referred to
Government Medical College and Hospital at Nagpur. On
learning that her sister was admitted to Nagpur Hospital
with serious injuries, her brother Ishwar Sambhaji
Kahire went to the said hospital where the deceased
made oral dying declaration before him that the
appellant had beaten her by means of stick as she had
refused to accede to his pressure tactics to withdraw the
maintenance proceedings.
The Investigating Officer prepared spot panchnama
and seized iron Polpat used in the commission of crime.
It may be mentioned that the deceased had referred to
assault on her with stick because she was lying on bed
and could not have seen or identified the weapon when
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assaulted. Blood stained chadar from the spot was also
attached. The Investigating Officer recorded statements
of those persons, who were found to be conversant with
the facts of the case. In spite of treatment given to the
deceased at the Government Medical College and
Hospital, Nagpur, she succumbed to her injuries at
10.30 A.M. on November 19, 1994. The Medical Officer,
in-charge of the Hospital, conducted Post Mortem. The
Investigating Officer was searching for the appellant but
the appellant was found absconding. Ultimately he was
arrested on November 28, 1994. The incriminating
articles seized were sent to Forensic Science Laboratory
for analysis. On completion of investigation, the
appellant was charge-sheeted in the court of learned
Judicial Magistrate, First Class, Wani for commission of
offences punishable under Section 302 and 498A IPC.
As the offence punishable under Section 302 IPC is
exclusively tried by a court of sessions, the case was
committed to Sessions Court, Yavatmal for trial. The
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learned Sessions Judge framed charge against the
appellant at Exh.-18 for commission of offences
punishable under Section 302 and Section 498A of the
IPC. The charge was read over and explained to the
appellant. However, the appellant did not plead guilty to
the charge and claimed to be tried. Therefore, the
prosecution examined 11 witnesses and produced
documentary evidence to prove charge against the
appellant. After examination of the witnesses was over,
the learned Judge explained to the appellant the
incriminating circumstances appearing against him in
the evidence of prosecution witnesses and recorded his
statement under Section 313 of the Code of Criminal
Procedure. In the further statement, the case of the
appellant was that of total denial. However, he did not
examine any witness in support of his defence.
2. On appreciation of evidence adduced by the
prosecution the learned Judge held that
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commission of offence punishable under Sections
302 and 498A IPC by the appellant were proved by
the prosecution beyond reasonable doubt.
Thereafter, the appellant and the learned Public
Prosecutor were heard on the question of sentence.
After hearing the appellant and the learned Public
Prosecutor the learned Judge by judgment dated
February 21, 2002 imposed sentence of life
imprisonment and fine of Rs.500/- in default
imprisonment for one month for commission of
offence punishable under Section 302 IPC as well
as R.I. for one year and fine of Rs.500/- in default
imprisonment for one month for commission of
offence punishable under Section 498A IPC.
3. Feeling aggrieved, the appellant preferred
Criminal Appeal No. 230 of 2002 in the High Court
of Judicature at Bombay, Nagpur Bench, Nagpur.
The Division Bench has dismissed the appeal by
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judgment dated September 25, 2006 giving rise to
the instant appeal.
4. This Court has heard the learned counsel for the
parties at length and in great detail. This Court has
also perused the evidence on record. It may be
mentioned that the Special Leave Petition was
placed for admission hearing before this Court on
September 5, 2007. It was found that there was
delay of about 199 days in filing the special leave
petition. After hearing the learned counsel for the
appellant, the delay was condoned and notice was
issued confining to the nature of offence.
5. Though the notice is issued confining to the
nature of offence committed by the appellant, this
Court has considered evidence on record to assure
that the conviction of the appellant is well founded.
The testimony of Dr. Vinod Agrawal, who was
Lecturer in Forensic Medicine, Government Medical
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College, Nagpur, shows that he had conducted Post
Mortem on the dead body of the deceased Pramila
Patil. In his substantive evidence the doctor has
mentioned the external as well as internal injuries
sustained by the deceased. The Medical Officer in
his deposition has stated that all the injuries found
on the body of the deceased were ante mortem and
were sufficient in the ordinary course of nature to
cause death. The doctor had also produced
corroborative evidence in the nature of post-mortem
notes prepared by him wherein external and
internal injuries sustained by the deceased are
mentioned. It is not the case of the appellant that
the deceased had died because of self-inflicted
injuries or that the injuries sustained by her were
accidental or suicidal. Under the circumstances the
finding recorded by the Sessions Court and the
High Court that the deceased had died a homicidal
death is eminently just and is hereby confirmed.
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6. As noticed earlier two dying declarations of the
deceased were recorded – one by the Executive
Magistrate and another by the Head Constable. In
both the dying declarations the deceased has given
consistent version of the incident in question. In
both the dying declarations it was stated by her that
because she had refused to withdraw the
maintenance proceedings initiated by her against
the appellant, the appellant had entered her room
in the morning of November 12, 1994 and inflicted
blow on her head with a stick. This is not a case of
misidentification of the appellant as person who
had mounted attack on his wife because the wife
knew the appellant very well. There was no reason
for the deceased wife to falsely implicate her
husband in such a serious case and allow the real
culprit to go scot-free. The deceased had every
opportunity to identify the appellant, who was
permitted to enter the room by the deceased when
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the door was knocked by the appellant.
Incidentally, it may be mentioned that the
testimony of child witness Sangam recorded before
the Sessions Court also makes it more than clear
that the appellant was the person who had inflicted
injury on the head of the deceased. Though this
child witness was subjected to searching cross-
examination, nothing could be brought on record so
as to impeach his credibility. The defence could not
even prima facie establish that the child witness
had given tutored version of the incident before the
Court. No major contradictions and/or
improvements with reference to his earlier police
statement could be brought to light at all. This
Court finds no reason to discredit the evidence of
the child witness. On re-appreciation of the
evidence on record, this Court finds that the finding
recorded by the Sessions Court and the High Court
that the appellant was author of the fatal injury
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inflicted on the head of the deceased, is well
founded and no case is made out by the learned
counsel for the appellant to interfere with the same.
7. The learned counsel for the appellant maintained
that the appellant was deprived of the power of self
control by grave and sudden provocation offered by
the deceased when the deceased refused to
withdraw the maintenance proceedings and had
inflicted only one blow which ultimately resulted
into her death and as the appellant had not taken
undue advantage of the situation by inflicting
another blow, the offence committed by the
appellant would fall within ‘Exception 1’ of Section
300 IPC and, therefore, the appellant at the best
would be liable to be convicted for commission of
offence punishable either under Part I or Part II of
Section 304 IPC.
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8. The learned Public Prosecutor, however,
contended that no grave and sudden provocation
was offered by the deceased at all and, therefore, it
is wrong to suggest that the appellant was deprived
of the power of self control at all and as the
appellant had inflicted one blow with Stone Rolling
Pad known as Polpat on vital part of the body,
namely, head with great force which resulted into
death of the deceased, both the Courts were
justified in convicting the appellant under Section
302 IPC.
9. Though the learned counsel for the appellant has
relied on certain reported decisions to buttress the
argument that the offence committed by the
appellant would fall either under Part I or Part II of
Section 304 IPC, this Court is of the opinion that
decided cases on the basis of evidence adduced
therein can hardly constitute binding precedents in
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criminal matter. Further there is no universal rule
that whenever a single blow is inflicted resulting
into death of the victim, the case would fall either
under Part I or Part II of Section 304 IPC. Each
case of single blow has to be decided on the facts
and circumstances obtaining in the case.
Therefore, detailed reference to the decisions cited
at the Bar, is avoided.
10. It is well settled that whenever a Court is
confronted with the question whether the offence is
murder or culpable homicide not amounting to
murder on the facts of a case, it will be convenient
for it to approach the problem in three stages. The
question to be considered at the first stage would be
whether the accused has done an act by doing
which he has caused the death of another. Proof of
such causal connection between the act of the
accused and the death leads to the second stage for
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considering whether that act of the accused
amounts to culpable homicide as defined in Section
299. If the answer to this question is prima facie
found in the affirmative, the stage for considering
the operation of Section 300 IPC is reached. This is
the stage at which the court should determine
whether the facts proved by the prosecution bring
the case within the ambit of any of the four clauses
of the definition of murder contained in Section 300
IPC. If the answer to this question is in the
negative, the offence would be culpable homicide
not amounting to murder punishable under Part I
or Part II of Section 304 IPC, depending,
respectively, on whether second or third clause of
Section 299 IPC is applicable. If this question is
found in the positive, but the case comes within any
of the exceptions enumerated in Section 300 IPC,
the offence would still be culpable homicide not
amounting to murder punishable under the First
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Part Section 304 IPC. The above are only broad
guidelines and not cast-iron imperatives.
11. Applying the abovementioned broad tests to the
facts of the instant case, this Court finds that it is proved
beyond pale of doubt by the prosecution that the
appellant had done the act of giving Polpat blow on the
head of the deceased and by doing this act, had caused
the death of the deceased. The positive evidence of the
Medical Officer, who conducted Post Mortem on the dead
body of the deceased, clinchingly establishes that the
injuries sustained by the deceased were sufficient in the
ordinary course of nature to cause her death, which
would bring the instant case within the purview of
Clause ‘Thirdly’ of Section 300 IPC, which defines and
explains as to when culpable homicide is murder.
The record of the case would show that the defence
of the appellant is that of total denial. Section 105 of the
Indian Evidence Act, 1872 casts burden of proof on the
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accused to show that his case comes within one of the
exceptions provided in IPC. Section 105 of the Evidence
Act stipulates that where a person is accused of any
offence, the burden of proving the existence of
circumstances bringing the case within any of the
general exceptions under the Indian Penal Code or within
any special exception or proviso contained in any other
part of the same Code, or in any law defining the offence,
is upon him, and the court shall presume the absence of
such circumstances. The statutory illustration (b)
appended to the said Section explains that A, accused of
murder, alleges that, by grave and sudden provocation,
he was deprived of the power of self-control; the burden
of proof is on A. When the statement of the appellant
was recorded under Section 313 of the Code of Criminal
Procedure, he did not mention existence of
circumstances bringing his case within ‘Exception 1’ to
Section 300 IPC. Therefore, the court would be justified
in presuming absence of such circumstances.
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Though the appellant failed to prove the existence of
circumstances bringing his case within ‘Exception 1’ to
Section 300, the court may look to the evidence of
prosecution to find out whether the burden cast by
Section 105 of the Indian Evidence Act stands
discharged by the appellant by preponderance of
probabilities. The deceased in her two dying declarations
has clearly mentioned that when she refused to accede to
the demand of the appellant to withdraw the
maintenance proceedings, the appellant had inflicted
blow with Stone Rolling Pad on her head. Exception 1 to
Section 300 has certain provisos. The first proviso states
that the provocation is not sought or voluntarily
provoked by the offender as an excuse for killing any
person. Here in this case the wife, who was neglected by
the appellant and was not able to maintain herself and
her son, was justified in initiating maintenance
proceedings against the appellant. The appellant could
not have insisted that the proceedings against him for
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maintenance should be withdrawn by the deceased.
Further when a lady, entitled to initiate maintenance
proceedings against her husband, refuses to accede to
unreasonable demand made by her husband to withdraw
the maintenance proceedings, it can hardly be said that
her denial to accede to such unreasonable demand
would amount to grave and sudden provocation within
the meaning of ‘Exception 1’ of Section 300 IPC. In any
view of the matter the facts of the case clearly indicate
that the so called provocation was sought by the
appellant himself as an excuse for killing his wife and,
therefore, the appellant is not entitled to the benefit of
the provisions of ‘Exception 1’ to Section 300 IPC.
The evidence on record shows that the deceased
was totally unarmed. The appellant had inflicted blow
with Polpat on the vital part of the body of the deceased,
namely, head and inflicted the blow with such a great
force that it resulted into her death. It is not the case of
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the appellant that the injury on the head of the deceased
was accidental nor it is the case of the appellant that the
blow was aimed on some other part of the body and
because of supervening cause like sudden intervention
or movement of the deceased the blow struck on the
head. On the facts and in the circumstances of the case,
it will have to be held that it was the intention of the
appellant to cause that very injury which ultimately
proved fatal. As noted earlier, the medical evidence
shows that the injuries were sufficient in the ordinary
course of nature to cause death and, therefore, the
offence committed by the appellant would be punishable
as murder under Section 302 IPC and his case would not
fall under the first part or the second part of Section 304
IPC.
2. The net result of the above discussion is that
there is no substance in the appeal and the same
will have to be dismissed.
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3. Accordingly the appeal fails and is dismissed.
…………………………J. [R.V. Raveendran]
…………………………J. [J.M. Panchal]
New Delhi; July 15, 2009.
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