Bombay High Court
Sevak Ramrao Rathod vs The State Of Maharashtra on 11 April, 2017
Bench: S.S. Shinde
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1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO.221 OF 2013
Sevak s/o. Ramrao Rathod,
Age : 26 Years, Occ : Agri.,
R/o. Bhategaon, Tq. Kalamnuri,
Dist. Nanded.
[At present appellant is in
jail] APPELLANT
[Ori. Accused No.1]
VERSUS
The State of Maharashtra. RESPONDENT
...
Mr.V.R.Dhorde, Advocate for Appellant
Mr.S.B.Yawalkar, APP for Respondent/State
...
WITH
CRIMINAL APPEAL NO.209 OF 2013
1. Premdas s/o. Ramrao Rathod,
Age: 26 Years, Occ : Agri.,
R/o. Bhategaon, Tq.Kalamnuri,
Dist. Nanded.
2. Sow. Kavita Devidas Chavan,
Age: 32 Years, Occ : Household,
R/o. Bhategaon, Tq. Kalamnuri,
Dist. Nanded.
3. Sow. Rekha Premdas Rathod,
Age: 22 Year, Occ : Household,
R/o. Bhategaon, Tq.Kalamnuri,
Dist. Nanded. APPELLANTS
[Ori.Accused Nos.
2 to 4]
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2
VERSUS
The State of Maharashtra. RESPONDENT
...
Mr.V.R.Dhorde, Advocate for Appellants
Mr.S.B.Yawalkar, APP for Respondent/State
...
CORAM: S.S.SHINDE &
K.K.SONAWANE,JJ.
Reserved on : 30.03.2017
Pronounced on : 11.04.2017
JUDGMENT: (Per S.S.Shinde, J.):
1] Criminal Appeal No.221/2013 is filed
by appellant i.e. original accused no.1 -
Sevak Ramrao Rathod, and Criminal Appeal
No.209/2013 is filed by appellant nos.1 to 3,
i.e. original accused nos.2 to 4. Both the
Appeals are arising out of the Judgment and
Order dated 20th April, 2013, passed by the
Additional Sessions Judge, Hingoli in
Sessions Trial No.63 of 2011, therefore, same
are heard together and being disposed of by
common judgment and order.
An original accused no.1 - Sevak
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Ramrao Rathod is convicted for the offence
punishable under Section 498-A of the IPC and
sentenced to undergo rigorous imprisonment
for three years and to pay a fine of
Rs.3,000/- [Rs. Three thousands], in default
of payment of fine amount to suffer rigorous
imprisonment for three months. Appellant -
accused No.1 is further convicted for the
offence punishable under Section 302 of the
IPC and sentenced to suffer life imprisonment
and to pay a fine of Rs.10,000/- [Rs. Ten
Thousands], in default of payment of fine
amount, he is to suffer rigorous imprisonment
for six months. Appellant - original accused
no.1 is also convicted for the offence
punishable under Section 201 of the IPC and
sentenced to suffer rigorous imprisonment for
five years and to pay a fine of Rs.5,000/-
[Rs. Five thousands] and in default of
payment of fine amount he is to suffer
rigorous imprisonment for four months.
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Appellants - original accused nos.2
to 4 in Criminal Appeal No.209/2013, are
convicted for the offence punishable under
Section 498-A of the IPC and sentenced to
undergo rigorous imprisonment for three years
and to pay a fine of Rs.3,000/- [Rs.Three
thousands], each in default of payment of
fine amount, accused nos.2 to 4 to suffer
rigorous imprisonment for three months.
2] The prosecution case in nutshell is
as under:
On 14th July, 2011, one Avdhut s/o.
Sheshrao Hake, Police Patil, resident of
Bhategaon, Taluka Kalamnuri visited
Dongarkada Police Outpost Chowki, and
reported orally that, when he was in weekly
market at Waranga, at about 4.00 p.m., he
received telephonic message on his mobile
through the President of Tanta Mukti,
Bhategaon, namely Bhausingh Ratansingh Rathod
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that, Komal wife of Sevak Rathod [original
accused no.1], aged 20 years, found dead in
the well. The dead body is floating on the
water. He went at Bhategaon at about 5.00
p.m. and personally verified that, the dead
body of woman was brought on surface of the
water by means of thorny bushes. He has
stated that an accused no.1 - Sevak Rathod
was not present in his house. He intimated
death of Komal to him. In the aforesaid
background, he requested the concerned Police
Station to enquire / investigate the death of
Komal wife of the appellant - Sevak. The
Incharge Police Station Officer had taken
note of said information in the Station Diary
at Serial No.41 at 10.00 p.m., and Accidental
Death Case No.38/2011, under Section 174 of
the Criminal Procedure Code was registered.
An enquiry was handed over to the Police Head
Constable, B.No.320. The said Police Head
Constable visited the spot. The dead body was
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removed from the well, and inquest panchanama
was prepared. The dead body was referred to
the Medical Officer, Primary Health Centre,
Dongarkada, where the postmortem was
conducted. It was revealed that, the death of
Komal was due to intracraneal hemorrhage due
to head injury, and accordingly, viscera was
preserved.
3] On 15th July, 2011, father of
deceased Komal, namely Tukaram Gangaram
Jadhav, resident of Kanjala Tanda, Taluka
Loha, District Nanded, upon receiving the
telephonic message from the appellant -
Sevak, went to village Bhategaon at about
4.00 p.m. along with his son namely Sanjay,
and witnessed dead body of Komal.
Accordingly, he filed First Information
Report in the Police Station on 15th July,
2011. It was stated in the said First
Information Report that, he is blessed with
two daughters namely Laxmibai and Komal and
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two sons namely Vinayak and Sanjay. The
marriage of Komal was performed with the
appellant - accused no.1, namely Sevak Ramrao
Rathod in the year 2010. The marriage was
settled and was performed, as per the rites
and customs prevailing in their community /
caste. The deceased Komal knew swimming.
After marriage, Komal went to village
Bhategaon and started cohabitation with
appellant - Sevak for a period of one month,
and initially, she was treated well. Later
on, appellant [accused no.1], his brother-in-
law Premdas [accused no.2], his sister Rekha
[accused no.4], and another sister Kavita
[accused no.3] started demanding Rs.50,000/-,
so as to purchase auto-rickshaw. On that
count, Komal was subjected to mental and
physical harassment / cruelty by the afore-
mentioned persons. Even prior to 7 months of
alleged incident, due to mental cruelty and
harassment by the appellant-Sevak and his
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relatives, Komal consumed poison, and she was
hospitalized, however, she survived. It is
further stated that, after aforesaid
incident, one Tukaram Gangaram Jadhav had
convinced appellant-Sevak [accused no.1], and
in-laws of Komal and advised them to treat
Komal properly. Prior to two months of the
incident, Komal consented for cohabitation
with the appellant-Sevak, and accordingly,
Komal was taken by the appellant-Sevak at
Bhategaon. However, appellant-Sevak continued
the harassment and ill-treatment on account
of demand of Rs.50,000/-. The accused in
furtherance of their common intention had
dealt blow on the head of Komal and murdered
her. Thereafter, the dead body was thrown in
the well so as to destroy and cause
disappearance of the evidence.
On the basis of the report lodged by
the father of Komal, note was taken in the
Station diary at about 4.15 on 15th July,
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2011, and accordingly, Crime No.61/2011 came
to be registered for the offence punishable
under Sections 498-A, 304-B, 302 and 201 r/w.
34 of the IPC. The investigation was handed
over to API Mr.Ashok Ghorbande, who caused
investigation, recorded the statements of the
witnesses, arrested the accused, carried out
the spot panchanama, and collected articles
for further investigation. When appellant
[accused no.1] was in Police custody, he made
disclosure statement and pursuant to it,
there was recovery of Article No.5 i.e.
wooden rafter at the instance of the
appellant [accused no.1]. Further
investigation was carried out by the said
Investigation Officer, some articles were
sent to the Chemical Analyzer, and after
investigation, charge-sheet was filed in the
Court of Judicial Magistrate First Class,
Kalamnuri. Since the offences were
exclusively triable by the Judicial
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Magistrate First Class, Kalamnuri, committed
the case to the Court of the Additional
Sessions Judge, Hingoli, the accused pleaded
not guilty. The trial proceeded further, and
after conducting full-fledged trial, the
trial Court convicted and sentenced the
accused in a manner stated in para no.1.
4] The learned counsel appearing for
the appellants submits that, the evidence of
Tukaram Gangaram Jadhav [PW2], Sitaram
Gangaram Jadhav [PW4], and Vinayak Tukaram
Jadhav [PW5], on the issue of alleged ill-
treatment, harassment and cruelty suffers
from the inherent contradictions, omissions,
improvements and exaggeration. The father of
Komal [deceased] even did not remember the
date of marriage between the appellant -
Sevak and Komal [deceased], and therefore,
his evidence cannot be believed. He has
admitted in his evidence that, the appellant
- Sevak possesses 10 acres irrigated land.
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Therefore, an allegation of demand of
Rs.50,000/- by the appellant - Sevak from the
Tukaram Jadhav [PW2], is impossible inasmuch
as the financial position of the appellant -
Sevak vis-a-vis Tukaram Jadhav [PW2], is much
better. It is submitted that, so far
consumption of poison by Komal much prior to
the alleged incident cannot be given
importance inasmuch as the appellant - Sevak
was instrumental to take Komal [deceased] in
the Hospital, and she was properly treated
and then discharged from the Hospital. The
trial Court has unnecessarily given
importance to an earlier incident of the
consumption of poison by Komal [deceased].
In respect of said incident, Tukaram Jadhav
[PW2] did not file any complaint. It has come
in the evidence of Tukaram Jadhav [PW2] that,
after said incident Komal [deceased] went to
the matrimonial home for cohabitation with
the appellant - Sevak, and they were residing
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happily thereafter. He invites our attention
to the evidence of Sitaram Jadhav [PW4] and
submits that, if his evidence is read in its
entirety, it can be safely gathered that, he
had no knowledge of day to day life of Komal.
He has stated in his evidence that, Komal was
Hospitalized for 10-15 days, when she
consumed poison. As a matter of fact she was
discharged from the Hospital within four
days. He submits that, so far other co-
accused are concerned, they have neither any
role to play in the alleged commission of
offence nor they were lastly residing with
the appellant - Sevak and Komal [deceased].
Even one of the co-accused, who is a sister
of the appellant - Sevak, is married prior to
the marriage of the appellant - Sevak with
Komal [deceased]. The learned counsel also
vehemently criticized the evidence of
Vinayak Jadhav [PW5] and submits that, even
Vinayak Jadhav [PW5] was not aware about day
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to day life of Komal. In his evidence, he has
made statements contrary to the fact
situation, and therefore, the evidence of
Tukaram Jadhav [PW2], Sitaram Jadhav [PW4]
and Vinayak Jadhav [PW5], on an alleged ill-
treatment and harassment to the Komal
[deceased], deserves to be disbelieved.
5] He further submits that, if the
evidence of Dr.Dwarkadas Madhavrao Nakhate
[PW8] is considered in its entirety, it does
not indicate that, the death of Komal was
homicidal. He submits that, Dr.Dwarkadas
Nakhate [PW8] was not qualified inasmuch as
he is possessing qualification of B.A. M.S.
Dr.Dwarkadas Nakhate [PW8], during his cross
examination, stated that, he knows the diadem
test. In that test, Microscopic examination
of tissues like brain, liver, bone marrow is
undertaken and the said test is helpful in
confirming as to the cause of death due to
drowning. He did not carry such test. The
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learned counsel for the appellants invites
our attention to the classification of
drowning from the book titled a 'Medical
Jurisprudence and Toxicology' written by
Prof.T.D.Dogra, and submits that drowning
might be of four types, which are wet or
primary drowning, dry drowning, secondary
drowning, near drowning or post immersion
syndrome and immersion syndrome, hydrocution
or submersion inhibition. He submits that,
depending upon the type of water body within
which drowning occurs, the same can be
further classified. He submits that, in case
of dry drowning like in the present case,
water does not enter the lungs. Death results
from immediate sustained laryngeal spasm
following entry of water into the nasopharynx
or larynx. A mucous plug might at times be
found in the trachea of such victims. He
submits that, Dr.Dwarkadas Nakhate [PW8] has
admitted in his cross examination that,
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contusion is a simple injury, and it is
correct that, there is infiltration of blood
in vessels. Heamaotoma is a collection of
blood. He admitted that, injury no.1 in
column no.19 is a corresponding injury in
column no.17. Such injury may be caused in
accident fall and when such part of body
comes in contact of hard object. He submits
that, Dr.Nakhate [PW8] has not given definite
finding that, when the death of Komal
occurred. The learned counsel vehemently
submitted that, the prosecution has utterly
failed to establish that, whether the death
of Komal was homicidal, suicidal or
accidental. He submits that, death of Komal
was accidental. He invites our attention to
the statements of the appellant-Sevak in his
defence and submits that, though probable
defence was taken by the appellant-Sevak, the
same has not been considered at all by the
trial Court. He submits that, the evidence of
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the defence witnesses have not been discussed
at all by the trial Court. The appellant -
Sevak has probabilized the defence, and
therefore, the benefit of doubt deserves to
be extended to the appellant-Sevak.
6] It is submitted that, Komal was not
happy with the marriage with appellant-Sevak
and she consumed poison in earlier point of
time. The appellant-Sevak was having 10 acres
irrigated land and father of Komal was having
only 4 acres of dry land, and the financial
position of father of Komal was very
precarious and at any point of time, it
cannot be imagined that, the appellant -
Sevak had made demand of Rs.50,000/- to the
parents of the Komal [deceased]. The
appellant - Sevak had no license to drive
the Auto-rickshaw, and therefore, there was
no question of demand of Rs.50,000/- from the
parents of Komal and harassment of the Komal.
Komal did not complain before anybody about
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the harassment being caused to her, or
Tukaram Jadhav [PW2] also did not complain,
and therefore said conduct of both speaks
volume. The appellant-Sevak was residing
separately along with Komal and on the date
of incident, he had gone to bring the labour
charges from Shamrao Munaji Sontakke [DW2]
to adjoining village Mahalinga. Said Shamrao
[DW2] in his evidence, has stated that, the
appellant-Sevak came to him in the morning
hours on the date of incident.
7] It is submitted that, there is no
evidence on record to show that the appellant
- Sevak was seen along with the said Komal in
the house, and had caused any hurt to her and
thereafter removed her body and thrown the
same in the well, more particularly, when the
real maternal aunt Shashikalabai of said
Komal is residing in adjoining hut, and who
has also categorically stated in her evidence
that the said Komal has not meted out any
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harassment at the hands of the appellant -
Sevak and his family members. It is submitted
that, the Additional Sessions Judge has
erroneously held that, the death is homicidal
and not accidental when the pot for carrying
water was found near the well, and
thereafter, search for the said Komal was
made by using hook and rope inside the well,
and her body was found in the well in
presence of the villagers. It is submitted
that, the evidence of Dr.Nakhate [PW8], is
not sufficient to come to the conclusion that
the death is not due to drowning more
specifically in absence of the diadem test.
It is submitted that, the Additional Sessions
Judge has erroneously held that, the
prosecution has proved that, the death is
homicidal and not accidental by ignoring the
evidence of spot panchanama, evidence of
Shashikalabai [DW1], real aunt of the
deceased Komal and Shamrao Sontakke [DW2]
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from village Mahalinga.
8] It is submitted that, there is
sufficient evidence on record to suggest
that, the said death is accidental more
particularly when the appellant-Sevak along
with others have searched the said Komal and
the said Komal was not found. It is only
after pot was found her search carried out
in the well water and her body was taken out
in presence of the villagers. It is submitted
that, the father of Komal had never
complained about consumption of poison by her
daughter in earlier point of time. As a
matter of fact, Komal was admitted in the
Hospital and after treatment, she had been
brought to home. It is submitted that, after
the appellant-Sevak returned to his native
place with Komal from the house of parents of
said Komal, the appellant-Sevak started
residing separately with the Komal, and
therefore, there was no question of demand of
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Rs.50,000/- by the accused nos.2 to 4. It is
submitted that, the chain of circumstances
namely that the said Komal was found in the
well and was not seen with the appellant-
Sevak at any point of time prior thereto, and
the pot was found near the well clearly
indicates that the death is accidental and
not homicidal.
9] It is submitted that, in view of the
cogent evidence on record that the real aunt
of the said Komal is staying nearby hut of
the appellant, and she had taken search of
the said Komal with the appellant-Sevak,
clearly shows that, the appellant-Sevak was
not in the house at the time when the
incident has taken place. Hence, the
appellant-Sevak cannot be held guilty for the
alleged incident. It is submitted that, there
is no evidence to show that the appellant -
Sevak had caused injury to said Komal
elsewhere and then thrown the body of said
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Komal in the well so as to destroy the
evidence, and therefore, the conviction under
Section 201 of the Indian Penal Code is
erroneous. It is submitted that, in view of
the serious omissions and contradictions in
the evidence of Dr.Nakhate [PW8], it will
have to be held that, the said Komal died
accidental death.
10] The learned counsel appearing for
the appellants invites our attention to the
judgment of the Supreme Court in the case of
Harendra Narain Singh etc. Vs. State of
Bihar1 and submits that, if case resting on
circumstantial evidence and if two views are
possible one pointing to guilt and another to
innocence of accused, the Court should adopt
latter view. He also invites our attention to
the ratio laid down in the case of Sujit
Biswas Vs. State of Assam2 and submits that,
it is observed by the Supreme Court in the
1 AIR 1991 SC 1842
2 [2013] 12 SCC 406
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said judgment that, in a case of
circumstantial evidence, it is essential to
decide, whether or not chain of circumstances
is complete. No matter how weak evidence of
prosecution may be, it is the duty of the
court to examine accused, and to seek his
explanation as regards incriminating material
that has surfaced against him. He also
pressed into service judgment of the Supreme
Court in the case of Dhal Singh Dewangan Vs.
State of Chhattisgarh, in Criminal Appeal
Nos.162-163 of 2014, decided on 23rd
September, 2016, and submits that, in the
facts of that case, the prosecution did not
bring on record evidence why the appellant
was lying unconscious on the scene of
occurrence. That case was also examined on
the basis of circumstantial evidence and
benefit of doubt was given to the appellant,
though he was found in the house in
unconscious condition holding knife in his
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hand. The learned counsel further pressed
into service judgment in the case of Jumni
and others Vs. State of Haryana3 and submits
that, the accused has to discharge burden by
probabilizing the defence, and he is not
supposed to discharge the burden like the
prosecution. In short his submission is that
the defence taken by the accused needs to be
probabilized by him by preponderance of
probabilities and not by bringing on record
strict proof like the prosecution has to
prove its case.
11] The learned counsel for the
appellants further submits that, so far as
other accused are concerned, they were not
residing with accused - Sevak when the
incident had occurred. One of the accused,
sister of Sevak got married, even prior to
marriage of Sevak with Komal. The evidence of
the prosecution witnesses of alleged
3 [2014] 11 SCC 355
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harassment and cruel treatment to the Komal,
so as to attract the ingredients of Section
498A of the Indian Penal Code, as against the
accused is too short, general and vague in
nature. Therefore, their conviction for the
offence punishable under Section 498-A
deserves to be set aside.
12] The learned counsel appearing for
the appellants, without prejudice to the
arguments already advanced, by way of
alternate submission prays that, the case of
accused - Sevak may be considered under one
of the exception under Section 300 of the
Indian Penal Code, and he may be released
forthwith.
13] The learned APP appearing for the
respondent - State invites our attention to
the findings recorded by the trial Court and
also the evidence of the prosecution
witnesses and submits that, the trial Court
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has recorded findings, which are consistent
with the evidence brought on record. He
invites our attention to the evidence of
Dr.Nakhate [PW8] and submits that, he has
given clear findings that, the death of Komal
was homicidal. He also invites our attention
to the evidence of Tukaram Jadhav [PW2],
Sitaram Jadhav [PW4] and Vinayak Jadhav [PW5]
and submits that, through the said witnesses
the prosecution has proved beyond reasonable
doubt that there was constant ill-treatment
and cruelty at the hands of the appellants to
Komal for bringing Rs.50,000/- to purchase
auto-rickshaw. He further submits that, the
defence of the appellant-Sevak that, he was
not present in the house during the morning
hours on the date of incident, has not been
probabilized by him. Admittedly, the
appellant - Sevak possessed 10 acres
irrigated land, and therefore, his contention
that he went to collect money / amount
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towards labour charges from Shamrao [DW2]
cannot be believed. It is submitted that,
appellant-Sevak was obliged to offer his
explanation in view of the mandate of Section
106 of the Evidence Act, since he along with
Komal were only present in the hut/house. It
is admitted position that, none else than
appellant Sevak and Komal were residing in
the hut in the field owned by the father of
the appellant-Sevak. It is submitted that, it
is improbable that, when the appellant -
Sevak noticed water pot lying nearby the
well, instead of taking search of Komal there
itself or in the well, he coolly went to the
village and then along with villagers came in
search of Komal. It is submitted that, the
prosecution has proved beyond reasonable
doubt that, the appellant - Sevak assaulted
Komal on occipital parietal region and she
sustained injury and after she died,
appellant - Sevak throw her dead body in the
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well. Therefore, the appellant - Sevak was
obliged to offer his explanation under which
circumstances Komal died. It is submitted
that, subsequent conduct of the appellant-
Sevak after the incident and taking
improbable defence, can also be added as
additional circumstance in the chain of
circumstance. The appellant - Sevak deserves
to be given maximum punishment for killing
his wife Komal, who was in the helpless
situation at the time of incident, inasmuch
as only appellant - Sevak and his wife were
residing in the hut situate in the land owned
by father of the Sevak. It is submitted that,
the prosecution has brought on record the
distance of the well from which dead body of
Komal was recovered, which is situate
approximately on 100 meters distance from the
hut of the appellant - Sevak. The learned APP
in support of his aforesaid submissions
placed reliance on the decisions, in the
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cases of Sachin Vyankatrao Thosare Vs. State
of Maharashtra4, Trimukh Maroti Kirkar Vs.
State of Maharashtra5, Ganeshlal Vs. State of
Maharashtra6, State of Karnataka Vs.
Suvarnamma and another7 and Sahebrao Mohan
Berad Vs. State of Maharashtra8.
14] We have heard the learned counsel
appearing for the appellants and the learned
APP appearing for the respondent-State at
length. With their able assistance, we have
carefully perused and scrutinized the entire
evidence, and also the judgments cited across
the Bar. At the outset, it would be useful to
reproduce herein below para 31 from the
judgment of the Supreme Court in the case of
Krishnegowda & Ors. Vs. State of Karnataka by
Arkalgud Police, in Criminal Appeal No.635 of
2006 with Criminal Appeal No.1067 of 2006,
4 2017 All MR [Cri.] 256
5 [2006] 10 SCC 681
6 [1992] 3 SCC 106
7 [2015] 1 SCC 323
8 [2011] 4 SCC 249
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decided on 28th March, 2017, as a guiding
factor:
31. The Court should always make an
endeavor to find the truth. A
criminal offence is not only an
offence against an individual but
also against the society. There
would be failure of justice if
innocent man is punished. The Court
should be able to perceive both
sides i.e. the prosecution as well
as the defence and in our considered
opinion the judgment of the High
Court suffers from several defects
as discussed in the preceding
paragraphs.
15] Since the case in hand is based upon
the circumstantial evidence, it would be
gainful to reproduce herein below the
parameters / guiding factors laid down by the
Supreme Court, while appreciating the
circumstantial evidence, in the case of
Hanuman Govind Nargundkar and another Vs.
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State of M.P.9, which are consistently
followed in subsequent pronouncements by the
Supreme Court and the various High Courts. In
the said judgment, it is held thus:
It is well to remember that in cases
where the evidence is of a
circumstantial nature, the
circumstances from which the
conclusion of guilt is to be drawn
should in the first instance be
fully established, and all the facts
so established should be consistent
only with the hypothesis of the
guilt of the accused. Again, the
circumstances should be of a
conclusive nature and tendency and
they should be such as to exclude
every hypothesis but the one
proposed to be proved. In other
words, there must be a chain of
evidence so far complete as not to
leave any reasonable ground for a
conclusion consistent with the
innocence of the accused and it must
be such as to show that within all
9 AIR 1952 SC 343
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human probability the act must have
been done by the accused.
16] In the light of the observations of
the Supreme court reproduced herein above, in
the case of Krishnegowda & ors [supra] and in
the case of Hanuman Govind Nargundkar
[supra], we proceed to discuss the evidence.
17] The prosecution examined Ramesh
Venkatrao Sontakke [PW6]. He stated in his
examination in chief that Tukaram [PW2] came
to the Police Station on the date of incident
and gave oral complaint. The said complaint
was written down and contents of the said FIR
were read over to Tukaram Jadhav [PW2].
Tukaram Jadhav [PW2] read contents of the FIR
and then signed on the said FIR. His
evidence remained unshattered during the
cross examination.
18] The prosecution examined Tukaram
Gangaram Jadhav [PW2], father of deceased
221.2013Appeal+.odt
Komal, who lodged First Information Report in
Akhada Balapur Police Station on 15th July,
2011. In his deposition, he stated that,
Komal was his daughter and her marriage was
performed prior to two years with the
appellant - Sevak at village Kanjala, Taluka
Loha, District Nanded. After marriage, Komal
went to her in-laws for cohabitation with
Sevak. His daughter informed him two months
after marriage that, demand of Rs.50,000/-
was made by the appellants. Komal told him
that, appellants used to beat her on the
count of non fulfillment of demand of
Rs.50,000/-. He further stated that, Komal
returned to matrimonial home, prior to and
earlier 7 months of the date of incident,
Komal consumed poison because of insistence
by the accused to bring money. She was
Hospitalized in Sanjivani Hospital, Nanded.
He paid hospital bill for the treatment of
Komal. She was brought to his house. She was
221.2013Appeal+.odt
there for 15 days. Thereafter, appellant -
Sevak came to his place. There was discussion
between himself and Sevak, and he convinced
Sevak not to further harass Komal, and then
Sevak took her to matrimonial home.
Thereafter, Komal and Sevak started residing
separately in the hut situate in the field.
It is stated that, on the date of
incident he came to know from appellant -
Sevak that, Komal fell in well, and upon
receiving said information, he himself along
with his son, wife and other few villagers
went to Bhategaon. They reached Bhategaon at
7.00 p.m. Thereafter, they went in the field
of accused. They saw dead body of Komal in
the water inside the well. The dead body was
removed from the well. They saw injury to her
head and bleeding from the right ear. The
dead body was removed from the field and
postmortem was done at village Dongarkada.
The dead body was again brought to the
221.2013Appeal+.odt
Bhategaon and last rites were performed at
Bhategaon. He went to Akhada Balapur Police
Station and lodged the First Information
Report. He further stated that, appellant -
Sevak and others have killed his daughter and
threw her dead body in the well. Her daughter
Komal was acquainted with the swimming.
19] In his cross examination, he fairly
stated that, his relations with
Shashikalabai, resident of Bhategaon are
cordial. He further stated that, sister of
the appellant Sevak namely Kavita was already
married prior to marriage of Komal. Accused
Prem and his wife were staying in house
situated on Tanda. He reiterated that Komal
consumed poison 7 months prior to the date of
incident. An earlier to the date of incident,
because of the tension on account of illegal
demand of Rs.50,000/- by the appellants; she
consumed poison. He specifically stated that,
Sevak - appellant personally demanded him
221.2013Appeal+.odt
amount of Rs.50,000/- to purchase auto-
rickshaw, on 2-4 occasions. It appears that,
since he is rustic villager, he was not able
to tell correct time and date of demand made
by the accused Sevak. He stated that, he
possessed four acres land, and Sevak's family
hold 10 acres of agricultural land. His land
is dry and land of the accused Sevak is
irrigated and Sevak is financially in a
better position compared to him. He stated
that, before they reached at Bhategaon,
Police Patil of village Bhategaon, had given
report about death of his daughter to Police
Station, Akhada Balapur.
If the evidence of Tukaram Jadhav
[PW2] is considered in its entirety, he has
fairly stated about specific demand by the
appellant - Sevak, and also fact that the
appellant - Sevak possessed 10 acres
irrigated land and he is financially sound
compared to him. There is no reason to doubt
221.2013Appeal+.odt
his evidence. Merely because Sevak possessed
10 acres irrigated land, and therefore, there
was no possibility of demand of Rs.50,000/-
by Sevak from the Tukaram Jadhav [PW2], has
no any basis inasmuch as it depends upon the
grid of money and mentality of a individual
and also at the relevant time, whether Sevak
had sufficient money with him.
20] As already observed, Tukaram Jadhav
[PW2] has specifically stated about illegal
and specific demand of Rs.50,000/- by the
appellant - Sevak with him at least on 2-4
times, also gets corroboration and support
from the evidence of Sitaram Jadhav [PW4] and
also Vinayak Jadhav [PW5]. Sitaram Jadhav
[PW4] and Vinayak Jadhav [PW5] both have
stated in their evidence that, Komal informed
them that the amount of Rs.50,000/- was
demanded by appellant - Sevak to purchase
auto-rickshaw and on that count, she was
subjected to cruel treatment. He has also
221.2013Appeal+.odt
stated about earlier incident of consuming
poison by Komal. It is true that, he has
stated that, the incident of consumption of
poison was of 3 months prior to the incident,
however, like Tukaram Jadhav [PW2] Sitaram
Jadhav [PW4], he is also rustic villager, and
therefore, minor discrepancies in their
evidence needs to be ignored. He has also
stated that, Tukaram Jadhav [PW2] paid bill
of Sanjivani Hospital when Komal was admitted
earlier for treatment due to consumption of
poison by her. Vinayak Jadhav [PW5], has also
stated in his evidence that, for the first
time one and half month after marriage of her
sister, Sevak started demanding of
Rs.50,000/- for purchasing auto-rickshaw. He
further stated that, Komal told him that she
was beaten by appellant - Sevak on account of
non fulfillment of demand of Rs.50,000/- for
purchasing auto by appellant - Sevak. It is
true that, this witness has fairly stated
221.2013Appeal+.odt
that, their financial position was not sound.
Therefore, his evidence to the extent of
illegal demand of Rs.50,000/- by accused
Sevak, deserves acceptance. Therefore, so far
as illegal demand of Rs.50,000/- for
purchasing auto and on non fulfillment of
that demand, accused Sevak assaulted Komal
has been stated by Tukaram Jadhav [PW2],
Sitaram Jadhav [PW4] and Vinayak Jadhav
[PW5]. There is no reason to disbelieve their
evidence. However, on close scrutiny of the
evidence of aforesaid witnesses, it is
abundantly clear that they have not
specifically stated about demand or ill-
treatment or beating by other accused on
account of non-fulfillment of the illegal
demand of Rs.50,000/-. Therefore, we find
considerable force in the argument of the
learned counsel appearing for the appellants
in Criminal Appeal No.209/2013 filed by the
other accused except accused Sevak that, the
221.2013Appeal+.odt
benefit of doubt deserves to be extended in
their favour.
21] In order to appreciate contention of
the learned counsel appearing for the
appellant - Sevak that the death was
accidental and was not homicidal. It is
necessary to discuss the evidence of
Dr.Nakhate [PW8] in his evidence, he stated
that, he has completed B.A.M.S. course in the
year 1984-85. He joined the service in the
year 1987 as Medical Officer. Prior to the
postmortem of Komal, he might have performed
30 to 35 postmortems on dead body. The dead
body of a woman Komal Sevak Rathod was
brought in Primary Health Centre, Dongarkada
by S.S. Mundhe, Police Nayak. He received the
dead body at about 9.30 a.m. on 15th July,
2011. He stated that, Dr.Bothikar accompanied
with him, while performing postmortem on dead
body. They commenced the postmortem on such
dead body at 9.45 a.m. and completed at 11.45
221.2013Appeal+.odt
a.m. The dead body was female reneging
between 20 years. The dead body worn sari
showing signs of clothes soaked with water.
There were mud stains and blood stains on the
cloth and sari. There were tattoo marks on
the fore arms. On external examination of
body, the temperature was cold. The rigor
mortis on lower leg. On the flank part of
both sides of the body, there were signs of
decomposition found. Features were natural,
both eyes were partially closed. Tongue
inside mouth, teeth intact, oozing of blood
from right ear was noticed. Cutes anserina
present over hand [palm] and sole. There
were no injury on external genital organs.
Both upper limbs were flexed are over chest
and were on chest. Both lower limbs were
straight. The injuries noticed by him were,
contusion over right side of occipital
parietal region, 2 ½ cm. x 2 cm., teeth in
tact, nose, upper and lower lips and right
221.2013Appeal+.odt
and left lobs of ear, shoutes injury marks
done by water animals. Near right elbow joint
anterior side shows two injury marks done by
water animals, size 1 ½ cm. x 1 cm. and 1 cm.
x 1 cm. Nos.2 and 3 injuries are whitish in
colour and having oozing of whitish fluid.
Injury no.1 anti-mortem, injury nos.2 and 3
are post mortem.
22] Haemotoma under scalp, size 2 cm. x
1 ½ cm. There was no evidence of fracture of
skull. There was evidence of intra cranial
hemorrhage. Walls of ribs and cartilage were
intact, pleura, normal, larynx, trachea and
there is no froath in trachea. The right and
left lungs were normal, no froath on squeeze
lungs. Wall intact, peritoneum intact,
buckles cavity fore tongue, inside mouth,
ocsophageus, - NAD Stomach and its contents
approximately 50 ml. Liquid foot. Small
itenstine and its contents were NAD. Liver
and gall bladder were pale. Pan-crease pale.
221.2013Appeal+.odt
Spleen pale.
23] Kidney pale, bladder empty, organs
of generation, uterus normal. Viscera
preserved for chemical analysis. Bottle no.1
contains stomach and its contents, parts of
intestine and its contains. Bottle no. 2
pieces of lung, liver, spleen, kidney, spinal
cord nor open.
24] He express final opinion that, there
was intra carinal hemorrhage due to head
injury, and accordingly, he issued
provisional P.M. report. Viscera was
preserved. He did not notice sign of drowning
as to the dead body of patient brought to
him. He did not notice signs of drowning like
froath from nose and mouth. Odematons lungs,
froath on squeezing on the part of lungs, no
froath in trachea. Those were vital signs of
drowning. There was no water in stomach. The
contusion was on the back side of head on
221.2013Appeal+.odt
occipital parietal region. Internal injury on
opening skull, brain hemorrhage. Therefore,
he concluded that death was because of head
injury. The patient might have consumed meals
earlier 10 to 12 hours of death, evident from
the signs of fluid in abdomen. Head injury
was possible by hard and blunt object.
Article no.5 i.e. wooden rafter was shown to
him and he stated that, the said article may
cause such injury.
25] It is true that, in his cross
examination he stated that, he knows the
diadem test. In that test, microscopic
examination of tissues like brain, liver,
bone marrow can be conducted and he did not
carry such test. However, fact remains that
he did express opinion that, due to head
injury Komal died and injuries were ante-
mortem in nature. Merely because he did not
conduct diadem test can not nullify his
clear, cogent and positive evidence that the
221.2013Appeal+.odt
death of Komal was due to head injury, and
injuries were ante-mortem.
The submission of the learned
counsel appearing for the appellant relying
upon the classification of drowning, and
particularly theory of dry drowning stated in
a book 'Medical Jurisprudence and Toxicology'
[Authored by Prof. T.D.Dogra] is concerned,
Dr.Nakhate [PW8] is a Medical Officer, who is
expert in the field, and performed 30 to 35
postmortems prior to performing postmortem of
Komal. Therefore, the defence counsel should
have illicited reply / answer from him, by
asking him in his cross examination,
classification of drowning, and also what is
mean by wet or primary drowning and dry
drowning etc. Therefore, in absence of such
exercise by the defence before the trial
Court, it is not possible to appreciate the
aforesaid contentions of the counsel for the
appellants that, there was dry drowning
221.2013Appeal+.odt
wherein water does not enter the lungs. Death
results from immediate sustained laryngeal
following entry of water into the nasopharynx
or larynx. A mucous plug might at times be
found in the trachea of such victims.
26] Upon considering the evidence of
Dr.Nakhate [PW8], we are of the considered
view that, the prosecution has proved that
death of Komal was homicidal.
27] The Supreme Court in the case of
Mufabhai Nagarbhai Raval Vs. State of
Gujarat10, held as follows:
...It is needless to say that the
doctor who has examined the deceased
and conducted the post-mortem is the
only competent witness to speak
about the nature of injuries and the
cause of death. Unless there is
something inherently defective the
court cannot substitute its opinion
for that of the doctor.
10 [1992] 4 SCC 69
221.2013Appeal+.odt
28] The prosecution examined Dr.Rajesh
Ramanand Garje [PW7] to prove that earlier 7
months of the incident, Komal consumed poison
i.e. Rogor and she was treated in private
Medical Hospital of Dr.Garje [PW7]. In his
evidence, he stated that history reveals that
the patient consumed Rogor at 11.00 a.m. at
vilage Bhategaon. It appears that, accused
Sevak admitted Komal and told history to
Dr.Garje [PW7]. It is further stated by
Dr. Garje [PW7] that the patient was brought
at Hospital in unconscious state. Therefore,
immediately treatment was given to her. He
further stated that, patient was given
gastric wash, patient started on Atropin PAM
and supportive treatment also started. She
was stabilized two to three days, the patient
improved clinically within two to three days
after admission. Endotracheel tube was
removed after three days, patient was
conscious, oriented and vitals were stable.
221.2013Appeal+.odt
He further stated that, on 6th April, 2010,
the patient was discharged from his Hospital
at 8.00 p.m.
The fact that Komal was treated by
Dr.Garje [PW7] is not in dispute. The
incident of consumption of poison i.e. Rogor
is not denied by the appellants. Appellant -
Sevak in his statement recorded under Section
313 of Criminal Procedure Code admitted that,
Komal consumed poison and was shifted to
Sanjivani Hospital, Nanded. He further stated
that, he bore expenses for medical treatment
of Komal in Sanjivani Hospital, Nanded. He
also admitted that, after discharge from the
Hospital, Komal stayed for 15 days with her
parents. Therefore, it is admitted position
that, 7 months earlier to the incident, Komal
consumed poison and she was treated in the
Hospital as indoor patient. Therefore, the
statement of Tukaram Jadhav [PW2] that on
account of non-fulfillment of demand of Rs.
221.2013Appeal+.odt
50,000/-, Komal was ill-treated and she
consumed poison due to harassment and cruel
treatment given by the accused - Sevak and
she was unconscious and treated in Sanjivani
Hospital, gets fortified from the discussion
herein above.
29] The prosecution examined Namdeo
Tulshiram Pandhare [PW1]. It appears that,
at the relevant time, he was working as
Police Constable in Akhada Balapur Police
Station. He was carrier of the viscera
bottels from muddemal room to the C.A. for
analysis. It appears that, he adhered to the
procedure and after taking precaution, said
viscera was carried in bottles to the office
of the Chemical Analyzer for analysis.
30] Ramrao Baddu Jadhav [PW3] is the
witness in whose presence wooden rafter was
recovered pursuant to the memorandum of
statement of the accused - Sevak, when he was
221.2013Appeal+.odt
in police custody. He has supported
prosecution case that in his presence article
5 was seized on disclosure statement made by
the accused Sevak. He specifically denied
suggestion in the cross examination that,
Sevak did not make any disclosure staement.
31] Ashok Yayatrao Ghorband [PW9]
working as API from 09.06.2010 to 10th June,
2012 in Police Station Akhada Balapur was the
Investigation Officer, who conducted the
investigation of Crime No.61/2011 registered
by Tukaram Jadhav [PW2]. He has narrated
details in his examination in chief about the
manner in which the investigation was carried
out, pursuant to disclosure statement by the
accused Sevak wooden rafter was recovered.
The said wooden rafter is recovered from the
hut of appellant Sevak wherein he himself and
deceased Komal was residing prior to the
death of Komal. He has also conducted spot
panchanama. In his cross examination, he
221.2013Appeal+.odt
stated that, initially A.D. was registered.
However, Tukaram Jadhav [PW2] lodged the
First Information Report and thereafter law
was set in motion and investigation was
carried out. He stated in his cross
examination that, the distance of hut and
well was near about 100 meters. Other details
also he has stated in his cross examination.
32] Upon considering the evidence of the
prosecution witness in its entirety, the
prosecution has unequivocally proved that
there was ill-treatment and harassment at the
hands of the appellant - Sevak to the Komal
on account of non fulfillment of illegal
demand of Rs.50,000/- to purchase auto-
rickshaw. There is clear and cogent evidence
of Tukaram Jadhav [PW2], which gets support
from the evidence of Sitaram Jadhav [PW4] and
Vinayak Jadhav [PW5]. The prosecution by
examining Dr.Garje [PW7] has proved that,
nearby 7 months earlier / prior to the
221.2013Appeal+.odt
incident of death of Komal, Komal consumed
poison and she was treated in Sanjivani
Hospital and this fact is not denied by the
appellant - Sevak.
33] The prosecution has also proved
through the evidence of Tukaram Jadhav [PW2],
Sitaram Jadhav [PW4] and Vinayak Jadhav [PW5]
that, there was ill-treatment and harassment
to Komal and therefore she consumed poison
i.e. Rogor, as it is evident from the
evidence of Tukaram Jadhav [PW2]. The
prosecution has proved by examining
Dr.Nakhate [PW8] that, death of Komal was
homicidal. The injuries sustained by Komal
were ante-mortem and death was homicidal.
34] The prosecution has brought on
record motive of the appellant - Sevak for
commission of offence. However, failure of
the prosecution to prove motive is not fatal
in law in each and every case based upon the
221.2013Appeal+.odt
circumstantial evidence.
The Supreme Court in the case of
Mulakh Raj and others Vs. Satish Kumar and
other11 wherein in para 17 it is held, as
under:
"17. The question then is, who is
the author of the murder? The
contention of Sri Lalit is that the
respondent had no motive and the
High Court found as a fact that the
evidence is not sufficient to
establish motive. The case is based
on circumstantial evidence and
motive being absent, the
prosecution failed to establish this
important link in the chain of
circumstances to connect the
accused. We find no force in the
contention. Undoubtedly in cases of
circumstantial evidences motive
bears important significance. Motive
always locks up in the mind of the
accused and some time it is
difficult to unlock. People do not
11 (1992) 3 SCC 43
221.2013Appeal+.odt
act wholly without motive. The
failure to discover the motive of an
offence does not signify its non-
existence. The failure to prove
motive is not fatal as a matter of
law. Proof of motive is never an
indispensable for conviction. When
facts are clear it is immaterial
that no motive has been proved.
Therefore, absence of proof of
motive does not break the link in
the chain of circumstances
connecting the accused with the
crime, nor militates against the
prosecution case.
[Underlines supplied]
The Supreme Court in the case of
Trimukh Maroti Kirkan Vs. State of
Maharashtra12 in para nos.13, 14, 15 and 22
held thus:
13. The demand for dowry or
money from the parents of the bride
has shown a phenomenal increase in
the last few years. Cases are
12 [2006] 10 SCC 681
221.2013Appeal+.odt
frequently coming before the Courts,
where the husband or in-laws have
gone to the extent of killing the
bride if the demand is not met.
These crimes are generally committed
in complete secrecy inside the house
and it becomes very difficult for
the prosecution to lead evidence. No
member of the family, even if he is
a witness of the crime, would come
forward to depose against another
family member. The neighbours, whose
evidence may be of some assistance,
are generally reluctant to depose in
Court as they want to keep aloof and
do not want to antagonize a
neighbourhood family. The parents or
other family members of the bride
being away from the scene of
commission of crime are not in a
position to give direct evidence
which may inculpate the real accused
except regarding the demand of money
or dowry and harassment caused to
the bride. But, it does not mean
that a crime committed in secrecy or
inside the house should go
unpunished.
221.2013Appeal+.odt
14. If an offence takes place
inside the privacy of a house and in
such circumstances where the
assailants have all the opportunity
to plan and commit the offence at
the time and in circumstances of
their choice, it will be extremely
difficult for the prosecution to
lead evidence to establish the guilt
of the accused if the strict
principle of circumstantial
evidence, as noticed above, is
insisted upon by the Courts. A judge
does not preside over a criminal
trial merely to see that no innocent
man is punished. A judge also
presides to see that a guilty man
does not escape. Both are public
duties. (See Stirland v. Director of
Public Prosecution13 quoted with
approval by Arijit Pasayat, J. in
State of Punjab vs. Karnail Singh14.
The law does not enjoin a duty on
the prosecution to lead evidence of
such character which is almost
impossible to be led or at any rate
13 1944 AC 315
14 [2003] 11 SCC 271
221.2013Appeal+.odt
extremely difficult to be led. The
duty on the prosecution is to lead
such evidence which it is capable of
leading, having regard to the facts
and circumstances of the case. Here
it is necessary to keep in mind
Section 106 of the Evidence Act
which says that when any fact is
especially within the knowledge of
any person, the burden of proving
that fact is upon him. Illustration
(b) appended to this section throws
some light on the content and scope
of this provision and it reads:
(b) A is charged with traveling
on a railway without ticket.
The burden of proving that he
had a ticket is on him."
[Underlines added]
15. Where an offence like
murder is committed in secrecy
inside a house, the initial burden
to establish the case would
undoubtedly be upon the prosecution,
but the nature and amount of
evidence to be led by it to
221.2013Appeal+.odt
establish the charge cannot be of
the same degree as is required in
other cases of circumstantial
evidence. The burden would be of a
comparatively lighter character. In
view of Section 106 of the Evidence
Act there will be a corresponding
burden on the inmates of the house
to give a cogent explanation as to
how the crime was committed. The
inmates of the house cannot get away
by simply keeping quiet and offering
no explanation on the supposed
premise that the burden to establish
its case lies entirely upon the
prosecution and there is no duty at
all on an accused to offer any
explanation.
In para 22, it is further held thus:
22. Where an accused is alleged
to have committed the murder of his
wife and the prosecution succeeds in
leading evidence to show that
shortly before the commission of
crime they were seen together or the
offence takes placed in the dwelling
221.2013Appeal+.odt
home where the husband also normally
resided, it has been consistently
held that if the accused does not
offer any explanation how the wife
received injuries or offers an
explanation which is found to be
false, it is a strong circumstance
which indicates that he is
responsible for commission of the
crime. In Nika Ram v. State of H.P.15
it was observed that the fact that
the accused alone was with his wife
in the house when she was murdered
there with 'khokhri' and the fact
that the relations of the accused
with her were strained would, in the
absence of any cogent explanation by
him, point to his guilt. In
Ganeshlal v. State of Maharashtra16
the appellant was prosecuted for the
murder of his wife which took place
inside his house. It was observed
that when the death had occurred in
his custody, the appellant is under
an obligation to give a plausible
explanation for the cause of her
death in his statement under Section
15 AIR 1972 SC 2077
16 [1992] 3 SCC 106
221.2013Appeal+.odt
313 Cr.P.C. The mere denial of the
prosecution case coupled with
absence of any explanation were held
to be inconsistent with the
innocence of the accused, but
consistent with the hypothesis that
the appellant is a prime accused in
the commission of murder of his
wife. In State of U.P. v. Dr.
Ravindra Prakash Mittal17 the medical
evidence disclosed that the wife
died of strangulation during late
night hours or early morning and her
body was set on fire after
sprinkling kerosene. The defence of
the husband was that wife had
committed suicide by burning herself
and that he was not at home at that
time. The letters written by the
wife to her relatives showed that
the husband ill-treated her and
their relations were strained and
further the evidence showed that
both of them were in one room in the
night. It was held that the chain of
circumstances was complete and it
was the husband who committed the
17 AIR 1992 SC 2045
221.2013Appeal+.odt
murder of his wife by strangulation
and accordingly this Court reversed
the judgment of the High Court
acquitting the accused and convicted
him under Section 302 IPC. In State
of T.N. v. Rajendran18 the wife was
found dead in a hut which had caught
fire. The evidence showed that the
accused and his wife were seen
together in the hut at about 9.00
p.m. and the accused came out in the
morning through the roof when the
hut had caught fire. His explanation
was that it was a case of accidental
fire which resulted in the death of
his wife and a daughter. The medical
evidence showed that the wife died
due to asphyxia as a result of
strangulation and not on account of
burn injuries. It was held that
there cannot be any hesitation to
come to the conclusion that it was
the accused (husband) who was the
perpetrator of the crime.
The Supreme Court in the case of
Ganeshlal Vs. State of Maharashtra19 in para 9
18 [1999] 8 SCC 679
19 [1992] 3 SCC 106
221.2013Appeal+.odt
has been held thus:
9. It is next contended that the
parents, sister, maternal uncle and
uncle's daughter, A-1, A-3 to A-6
having been acquitted the appellant
cannot be convicted under Section
302 I.P.C. The question therefore,
is whether it is the appellant
alone who has committed the offence
or parents, sister and two others
also are participis criminis. It is
true as contended for the
appellant that the evidence on
record is not sufficient to arrive
at an immediate motive to commit the
crime and the case depends on
circumstantial evidence. But in
circumstantial evidence also when
the facts are clear it is
immaterial that no motive has
been
proved.
Men
do not act wholly
without motive. Failure to discover
the motive of the offence does not
signify the non-existence of the
crime. The failure to discover
motive by appropriate clinching
evidence may be a weakness in the
221.2013Appeal+.odt
proof of the prosecution case, but
it is not necessarily fatal as a
matter of law. Proof of motive is
never as indispensable factor for
conviction. In Atley v. State of
U.P.20, this court held that where
there is clear evidence that the
person has committed the offence, it
is immaterial where no motive for
commission of the crime has been
shown. Therefore, even in the case
of circumstantial evidence, absence
of motive which may be one of the
strongest links to connect the
chain would not necessarily
become fatal provided the other
circumstances would complete the
chain and connect the accused with
the commission of the offence,
leaving no room for reasonable
doubt, even from the proved
circumstances. Therefore, the
evidence of PW-4 and PW-5 partly
with regard to the motive may not
be sufficient to bring home the
strong immediate motive. But the
evidence of PW-5, Vanmala, that on
20 AIR 1955 SC 807
221.2013Appeal+.odt
the fateful day, she went to her
sister's house situated at a
distance of 40 to 50 ft. from
her house and that she extended
invitation to Kanchana and
Kanchana's mother-in-law to attend
the "Teej" ceremony in her house was
not disputed in the cross
examination. It was around 10.00 to
10.15 a.m. It is not necessary to
dilate the conversation for refusal
to attend the ceremony but
suffice to state that the
appellant was present at that time.
When Vanmala came down from the
first floor, she heard exchange
of words and somebody being beaten.
After extending invitation to some
people when she returned home, her
maid servant, PW-9, after some time
came and told her that her sister
died. From her evidence in this
behalf, there is no contradiction,
but there is an omission of hearing
exchange of words and somebody being
beaten, in her statement recorded
under Section 161 CrPC. Giving
allowance to omit this part of the
221.2013Appeal+.odt
evidence i.e. exchange of words and
hearing the beating of somebody,the
fact remains that at 10.30 a.m.
Kanchana died. It is established
from evidence of Vanmala, PW.5 that
she saw her sister
Kanchana alive
at about 10 to 10.15 a.m. in
the
company of her husband, in-laws,
sister-in-law in the house and
within few minutes thereafter she
was reported
dead while in the
house solely occupied by the accused
appellant and his family members.
[Underlines added]
35] The next question is who is author
of death of deceased Komal? The appellant -
Sevak in his statement recorded under Section
313 of Criminal Procedure Code in reply to
the question no.6 i.e., It is in evidence of
prosecution that Komal cohabited with accused
No.1 by staying in the house at Bhategaon,
wherein you all accused were staying in same
house. What have you to say? stated thus:
221.2013Appeal+.odt
Ans: It is not correct. Myself and
Komal were living in field.
Therefore, it is admitted position
that much prior to the incident appellant -
Sevak started residing with only Komal in hut
situate in agricultural field in the name of
his father, and none else. Appellant - Sevak
has also admitted in his statement under
Section 313 that earlier Komal consumed
poison i.e. Rogor and she was treated in
Sanjivani Hopsital, Nanded.
He filed separate written statement
in his defence. The said statement reads
thus:
e;r dksey gh ek>h iRuh gksrh] eh etqjhps dke
djrks- ?kVusP;k fno'kh eh ek>s etqjhps iSls vk.k.;k dkeh
eykaMh xkaoh ldkGhp xsyks gksrks o 11-30 oktrk ekb;k
'ksrkrhy >ksiMhoj ijr vkyks- R;kosGsl ekb;k >ksiMhrhy
nSuafnu dkes dsysyh eyk vk<Gyh- ijarw ek>h iRuh eyk
vk<Gwu vkyh ukgh- R;keqGs eh ek>s dkdk vkf.k dkdq
'ks"khdykckbZ th dh] e;r dkseyph eko'kh ns[khy vkgs-
R;kaP;k ?kjh tkoqu dksey vkyh dk; Eg.kwu pkSd'kh dsyh-
221.2013Appeal+.odt
R;kuarj eh ek>s lkljs rqdkjke xaxkjke tk/ko ;kaP;kdMs
ns[khy ek>h iRuh dkatkGk rkaMk frP;k ekgsjh vkyh
dk; ;k ckcr ns[khy pkSd'kh dsyh- eh ekb;k iRuhpk 'kks/k
?ksr vlrkaukp eyk 'ksrkrhy foghjh toG ik.kh Hkj.;kph
dG'kh vk<Gyh- R;keqGs eh o 'ks"khdykckbZ nks?ks feGwu
xkaokrhy fHkdqflax jruflax jkBksM ¼raVkeqDrh v/;{k½
;kaP;kdMs tkoqu ?kVus ckcr ekfgrh fnyh-
R;kuarj vkEgh lokZauh foghjhoj ;smu foghjhrhy
ik.;kr xG Vkdwu dkseypk 'kks/k ?ks.;kpk iz;Ru dsyk-
rsOgk R;k xGkl vMdqu dksey gh ik.;koj vkyh- ;k
ckcrph ekghrh eh ek>s lkl&;kl Qksu}kjs fnyh- R;kosGsl
vkEgh lokZauh vls Bjfoys dh] ek>s lkljs ;sbZ i;Zar foghjh
ckgsj izsr dk<ko;kps ukgh- ek>s lkljs vkY;kuarj ekb;k
xkohp ekb;k iRuhoj vaR;laLdkj dj.;kr vkys- ekb;k
iRuhpk e`R;q gk foghjhr vi?kkrkus iMwup >kysyk vkgs-
[The translation of aforesaid
statement by Official Translator in
English, is as under:
Deceased Komal was my wife, I
do labour work. On the day of
incident I had been to village
Malandi in the morning for bringing
my wages. And came back to the hut
in my field at 11.30. At that time
I noticed that day to day work was
221.2013Appeal+.odt
done in my hut. But my wife was not
seen and found there. Therefore I
had gone to the house of my uncle
and aunt Shashikalabai who is also
maternal aunt of Komal and enquired
whereabouts of Komal. Thereafter I
have also made enquiry with my
father-in-law Tukaram Gangaram
Jadhav about my wife at her parental
village Kanjala Tanda. While taking
search of my wife I found water pot
(Kalashi) near the well in my field.
Therefore I and Shashikalabai both
went to the village and met
Bhikusingh Ratansingh Rathod (Tanta-
mukti Adhyaksha) and gave
information about the incident.
Thereafter we all came to the
well and by putting anchor in the
water of well we tried to take
search of Komal. At that time
Komal's body was hooked and came out
from water. I gave information about
this to my father-in-law by phone.
At that time we all have decided
that till my father-in-law do not
come there, we should not take out
221.2013Appeal+.odt
the dead body out of well. After
arrival of my father-in-law the
funeral of my wife has been
undertaken at my village. Death of
my wife has been caused due to
falling of her in the well
accidentally.
Date : 01/01/2013. Deponant
Sd/-
Sevak Ramrao Rathod.]
36] Upon careful perusal of the contents
of the afore-mentioned written statement
filed by the appellant - Sevak, it appears
that, he admitted that, Komal is his wife.
On the date of incident in the morning, he
went to vilage Malandi for bringing his wages
and came back to the hut in his field at
11.30 wherein he was residing with Komal, he
did not notice his wife in the hut.
Therefore, he went to the house of his uncle
and aunt Shashikalabai who is also maternal
aunt of Komal and enquired whereabouts of
Komal. Thereafter, he has also made enquiry
221.2013Appeal+.odt
with his father in law namely Tukaram
Gangaram Jadhav about his wife at her
parental village Kanjala Tanda. While taking
search of his wife, he found water pot
[Kalashi] near the well in his field.
Therefore, he and Shashikalabai both went to
the village and met Bhikusingh Ratansingh
Rathod [President of Tanta Mukti] and gave
information about the incident.
Thereafter, he along with Bhikusingh
and other villagers came to the said well,
and by putting anchor in the water of well,
they tried to take search of Komal and
accordingly after said search, they saw dead
body of Komal floating on water. Sevak gave
information about this to his father in law
by telephonic message. At that time, they all
decided that till his father in law arrives
there, dead body of Komal should not be taken
out of well. After arrival of his father in
law, dead body of Komal was taken out of
221.2013Appeal+.odt
well. The funeral of his wife has been
performed at his village.
37] The appellant - Sevak in his defence
examined Shashikshalabai Baburao Ade [DW1],
Shamrao Munjaji Sontakke [DW2], Bhalusing
Ratansingh Rathod [DW3] and Govind Pandurang
Kavle [DW4]. Shashikalabai Baburao Ade [DW1],
stated that, she along with Sevak went to the
President of Tanta Mukti of village
Bhategaon. Thereafter, Sevak told his father
in law and mother in law about the incident.
She stated her relationship with the
appellant - Sevak and also with Komal.
The important defence witness for the
appellant is Shamrao Munjaji Sontakke [DW2].
Upon perusal of the statement of Shamrao
Munjaji Sontakke [DW2], recorded in English,
if compared with his statement recorded in
Marathi i.e. in vernacular language, we find
some inconsistency / difference in his
221.2013Appeal+.odt
version, and therefore, we decided to rely
upon the statement recorded in Marathi.
Shamrao [DW2] stated that, he know Sevak and
Komal. Since Sevak was working with him, his
wife Komal used to meet him. In July, 2010,
Sevak worked for one day on his agricultural
field. His labour charges were fixed Rs.
500/-. He did not give amount of Rs.500/- to
him on same day. He told Sevak that he will
pay the said amount to Sevak on Wednesday.
Sevak came on Wednesday at about 8.00 a.m.
and he gave him amount. The distance between
Bhategaon and Malandi is 5 kilo meters.
During his cross examination, he stated that,
he cannot tell the date on which date Sevak
came and collected the amount.
If the statement of Shamrao [DW2] is
considered in its entirety, it clearly
emerges that Sevak went to him to collect the
amount towards labour charges for the work
which was done in July, 2010. Therefore, it
221.2013Appeal+.odt
appears from his statement that, for the said
amount of Rs.500/- which was agreed to be
paid to Sevak in July, 2010, Sevak went to
collect the amount after almost one year.
Secondly, it is admitted position that on the
date of incident, there was Thursday.
However, this witness stated that Sevak came
on Wednesday. Therefore, it clearly reveals
that appellant - Sevak took false plea and
did not probabilize his defence, on the
contrary he made attempt to hide from truth.
Though it is contended by the learned counsel
appearing for the appellant that the trial
Court has not considered the evidence of
defence witnesses, upon careful perusal of
the impugned judgment, we find discussion in
para 17 and 25 by the trial Court about the
statements of the defence witnesses. However,
the trial Court did not accept the defence
taken by the accused. There was opportunity
to the appellant - Sevak to discharge onus
221.2013Appeal+.odt
under Section 106 of the Indian Evidence Act,
when the prosecution has proved that the
appellant - Sevak and Komal were only two
persons, who were residing in the hut, which
is situate 100 meters away from the well from
which the dead body of Komal was recovered.
Instead of placing on record probable and
true explanation, regarding under which
circumstances Komal died, and what
transpired during the relevant night and
next day morning on the date of incident,
when all those facts were within the special
knowledge of the appellant Sevak, instead of
discharging said onus by the preponderance of
probabilities, appellant Sevak, took
improbable defence, which gets falsified in
the light of the discussion hereinabove. As
already observed, Dr.Nakhate [PW8] has
categorically stated in his evidence that,
injury sustained on the person of deceased
Komal were ante-mortem and death was
221.2013Appeal+.odt
homicidal. It is also stated by the
Dr.Nakhate [PW8] that, on the basis of the
contents of stomach it may be death early in
the morning. Accused Sevak has stated that,
he left the house in the morning on the date
of incident. As already observed, appellant
Sevak took false defence, and therefore his
subsequent conduct after incident can also be
added as an additional circumstance in the
chain of circumstance.
38] It has come on record that, there is
electric pump installed on well, and
therefore there was no reason for Komal to go
inside the well to fetch the water.
Secondly, it has come on record in the
evidence of Tukaram Jadhav [PW2] that, Komal
knew swimming. It has also come on record
that, well is of 20 meters in height and 10
feet water level was available. Since Komal
knew swimming, the possibility of accidental
death is completedly ruled out.
221.2013Appeal+.odt
It has come on record that, accused
no.1 Sevak is in possession of 10 acres
irrigated land and he claims to be
financially well off. Therefore, it is
difficult to believe and digest that, Sevak
went to do the labour work in the
agricultural field of Shamrao Sontakke [DW2],
that too, by travelling 5 kilo meters
distance from Bhategaon.
39] In the light of discussion in the
foregoing paragraphs the following facts are
emerged on record, and duly proved by the
prosecution:-
1] The marriage of accused no.1 Sevak
with Komal was solemnized in the
month of July, 2010.
2] The evidence of Tukaram Jadhav
[PW2], Sitaram Jadhav [PW4] and
Vinayak Jadhav [PW5] clearly
suggests ill-treatment and
harassment mentally as well as
221.2013Appeal+.odt
physically at the hands of appellant
- accused no.1 Sevak to Komal on
account of non-fulfillment of demand
of RS.50,000/- to purchase auto-
rickshaw.
3] At about 7 months prior to the date
of incident, Komal consumed poison
i.e. Rogor and she became
unconscious. She was taken to
Sanjivani Hospital and treated
there, thereafter she was
discharged. Tukaram Jadhav [PW2] in
his evidence stated that, on account
of harassment and ill-treatment at
the hands of the appellant - accused
no.1 Sevak she consumed poison.
4] When the accused no.1 Sevak went to
fetch Komal after aforesaid incident
of consumption of poison, Tukaram
Jadhav [PW2] gave understanding to
the accused no.1 appellant not to
harass Komal and on that oral
agreement of understanding, Tukaram
Jadhav [PW2] sent Komal with accused
no.1 Sevak.
5] Admittedly, appellant [accused no.1]
221.2013Appeal+.odt
- Sevak and Komal went to reside in
the hut situate in their
agricultural field. In the said
hut, accused no.1 Sevak and Komal
were only residing, and none else.
6] The well from which the dead body of
Komal was recovered is 100 meters
away from the said hut. It has come
on record that the well was located
in survey no.30 of village
Bhategaon, it was in the field of
accused.
7] Dr.Nakhate [PW8] deposed that,
injuries on head of Komal were ante-
mortem in nature and cause of death
is because of head injury and death
was homicidal and on the basis of
the contents of the stomach,
Dr.Nakhate [PW8] stated that, there
may be death early in the morning.
8] The defence taken by the accused no.
1 - Sevak that, he went on the date
of incident in the morning to
collect the money / amount towards
labour charges from Shamrao Sontakke
[DW2] stands falsified.
221.2013Appeal+.odt
9] The appellant accused no.1 - Sevak
did not offer probable explanation
how and under which circumstances
Komal died since those facts were
within the special knowledge of
Sevak.
10] As stated by Sevak, when he left in
the morning from the hut everything
was all right. He did not raise plea
that Komal was not in the hut during
that night or even during morning
hours when he left the hut; on the
contrary he stated that, when he
returned to hut at about 11.30 a.m.,
he saw some house work is
completed / done, during the period
he left the hut and returned back.
11] When he noticed pot near well,
naturally in all human probabilities
reaction could have been immediately
take search of Komal, by whatever
means to find out her whereabouts
inside the said well. However, in
such circumstances, instead of
taking search there itself nearby
well or inside the well, he coolly
proceed to village.
221.2013Appeal+.odt
12] The conduct of the appellant -
accused no.1 - Sevak to proceed
coolly to village, coming with the
villagers or contacting specifically
to the Chairman of Tanta Mukti,
brining them and then taking search
of Komal reflects his state of mind.
Even after the dead body was taken
out on surface of water, he decided
to keep said dead body in the well
till arrival of Tukaram Jadhav
[PW2].
13] There are also no circumstance on
record suggesting that, anybody else
had enmity with deceased Komal who
could have committed her murder.
14] The recovery of rafter on the basis
of an information given by the
appellant - Sevak and at his behest
rafter was recovered from the house.
15] It has come on record that there was
electric pump installed on the well.
Therefore, there was no reason for
Komal to enter inside the well to
fetch the water, and that too
keeping water pot outside the well.
221.2013Appeal+.odt
16] It has come on record that, Komal
knew swimming.
17] Komal died within two years from the
date of her marriage with accused
no.1.
The discussion in the foregoing
paragraphs only lead to the conclusion that,
the appellant - Sevak assaulted / given blows
on the head of Komal and as a result Komal
died, and in order to cause disappearance of
the evidence and for saving himself from
clutches of Law, appellant - Sevak threw dead
body of Komal in the well.
40] Therefore, inevitable conclusion is
that appeal filed by the appellant - Sevak
shall fail. We are in agreement with the
findings recorded by the trial Court and
conclusions reached, in respect of accused
no.1 - Sevak. The findings recorded by the
trial Court are fully in consonance with the
evidence brought on record, and there is no
221.2013Appeal+.odt
perversity as such to the extent of appellant
- Sevak.
41] So far as appellants - original
accused nos. 2 to 4 in Criminal Appeal No.
209/2013 are concerned, as already discussed
while discussing the evidence of Tukaram
Jadhav [PW2], Sitaram Jadhav [PW4] and
Vinayak Jadhav [PW5], that their evidence and
also other evidence brought on record by the
prosecution is too short to uphold the
conviction of those accused under Section
498A of the Indian Penal Code. It has come on
record that on the date of incident or even
few months prior to it, original accused nos.
2 to 4, were neither residing with accused
no.1 Sevak and Komal, nor any specific
allegations are made against them during said
period. In that view of the matter, benefit
of doubt deserves to be given to the said
appellants [original accused nos. 2 to 4] in
Criminal Appeal No.209/2013.
221.2013Appeal+.odt
42] In the result Criminal Appeal No.
209/2013 to the extent of appellants therein
stands allowed. Their conviction for the
offences punishable under Section 498-A of
the Indian Penal Code stands quashed and set
aside. They are already enlarged on bail
during the pendency of Appeal.
43] Criminal Appeal No.221/2013, filed
by the appellant - Sevak [accused no.1]
stands dismissed, thereby confirming the
judgment and order passed by the Additional
Sessions Judge, Hingoli, dated 20th April,
2013 in Sessions Trial No.63 of 2011.
Needless to observe that, he should be given
set off under Section 428 of the Criminal
Procedure Code.
[K.K.SONAWANE] [S.S.SHINDE]
JUDGE JUDGE
DDC
