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Bhimrao S/O. Bhagwan Bansod vs The State Of Maharashtra
2021 Latest Caselaw 3130 Bom

Citation : 2021 Latest Caselaw 3130 Bom
Judgement Date : 17 February, 2021

Bombay High Court
Bhimrao S/O. Bhagwan Bansod vs The State Of Maharashtra on 17 February, 2021
Bench: R.V. Ghuge, B. U. Debadwar
                                                              906APPLN2030.2019
                                        -1-

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD.

                  CRIMINAL APPLICATION NO. 2030 OF 2019
                                   IN
                    CRIMINAL APPEAL NO. 677 OF 2020

 Bhimrao s/o Bhagwan Bansod                                          ...Applicant
                                                                 (Orig. Accused)
          Versus

 The State of Maharashtra                                            ...Respondent

                                    .....
 Shri. Sudarshan J. Salunke, Advocate for the applicant
 Shri. K. S. Patil, APP for respondent/State
                                    .....

                                    WITH
                       CRIMINAL APPEAL NO. 677 OF 2020

 Bhimrao s/o Bhagwan Bansod                                          ...Appellant
                                                                 (Orig. Accused)
          Versus

 The State of Maharashtra                                            ...Respondent

                                    .....
 Shri. Sudarshan J. Salunke, Advocate for the applicant
 Shri. K. S. Patil, APP for respondent/State
                                    .....

                                 CORAM : RAVINDRA V. GHUGE
                                                AND
                                         B. U. DEBADWAR, JJ.
                                 DATE         : 17th FEBRUARY, 2021

 PER COURT : -

1. The appeal has been admitted vide order dated

18.12.2020. By this Criminal Application, the applicant-appellant

SG Punde, PA

906APPLN2030.2019

seeks suspension of the substantive sentence and enlargement on bail.

He has been convicted by the impugned Judgment dated 30.03.2019

in Sessions Case No. 62/2015 for having committed an offence of

murdering his wife, punishable under Section 302 of the Indian Penal

Code.

2. We have heard the strenuous submissions of the learned

Advocate for the applicant-appellant and learned Prosecutor on behalf

of the State. With their assistance, we have gone through the appeal

paper-book.

3. The learned Advocate for the applicant-appellant has

relied upon the following judgments delivered by this Court : -

(a) Syed Aslam Syed Abdul Versus State of Maharashtra,

2008 BCI 68, and;

(b) Sou. Ranjana alias Changuna Prakash Sonawane v. State

of Maharashtra, 2018 (3) ABR (Cri) 487.

4. The first informant is the mother of the deceased-woman,

who was the wife of the applicant-appellant. By her complaint dated

12.06.2015 filed with the Kaij Police Station, she has stated that after

her daughter got married to the accused in 2012, her initial period of

SG Punde, PA

906APPLN2030.2019

marital life was in bliss. The accused and his wife were living alone in

their residence. As the deceased was not able to give birth to a child

and since the accused developed the habit of drinking, he used to

abuse and harass the deceased and at times assaulted her. The

informant claimed that, the deceased had narrated her woes to her

(informant) and by involving certain relatives, the accused was

repeatedly counseled. However, he did not change his attitude and

behaviour.

5. The informant, however, stated that on 11.06.2015,

when she was at her residence at Rahuri, she got a call from the real

brother of the accused around 05:00 pm, informing her that the

deceased had suffered an 'attack' and she was advised to reach the

residence of the accused and carry away her daughter. The informant

informed her brother Gautam about the said phone call and along

with few others, she rushed to Kaij. These persons reached the

residence of the accused around 02:00 am on 12.06.2015. Gautam

informed the informant, after viewing the condition of the deceased

that, she was no more and there were strangulation marks on her

neck. The body of the deceased was taken to the Government

Hospital at Kaij for post-mortem. The informant has then stated the

details as regards the condition of the body, in her complaint.

SG Punde, PA

906APPLN2030.2019

6. We have perused the testimonies of the witnesses, who

are examined by the prosecution. We have also perused the inquest

panchanama [Exh. 30]. PW4 is the Doctor, who had conducted the

post-mortem and the inquest panchanama. Her deposition is at

Exh.29. Her narration in paragraph nos. 2 to 6 read as under : -

"2. I conducted the postmortem to ascertain exact cause of death.

I started postmortem at 12.30 p.m. and concluded the same at 1.30 p.m. The body was of a 30 year old Hindu female. I found multiple cresentric abrasions of size ranging from 0.2 c.m. to 0.6 c.m. present over anterolater aspect of neck bilaterally which were reddish and brownish in colour and cresentric abrasions over face at angle of mandible on right side.

3. On internal neck dissection there was evidence of petechial hemorrhages present above thyroid. Evidence of infiltration of blood seen in strap muscles of neck. Evidence of fracture of hyoid bone on right side. Decomposed frothy fluid seen in larynx and trachea and bronchi, mucosa was decomposed.

4. The body was bloated and distended and rigor mortis had passed off. There were signs of decomposition. Like foul smell, bloating of abdomen, marbling of skin on chest, oozing of foul smelling postmortem fluid from mouth and nostrils. Tip of tongue was protruding.

5. According to my opinion, cause of death is "asphyxia due to throttling". Accordingly, I prepared the postmortem report. I am know shown the said report. It bears my signature. It is

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906APPLN2030.2019

in my handwriting. Contents of the same are true and correct. It is marked as Exh.30.

6. If a person is lying on bed and her neck is pressed such cause of death is possible."

7. In her cross-examination, she has supported her findings

in the post-mortem and her testimony. We find that she has stated

that if a person is lying on a bed and her neck is pressed, such type of

death is possible.

8. It is not the case of the accused that besides him and his

wife, there was any other member of the family residing together in

the same premises. It is also not the story put up by the accused that

he was not in the house when the deceased may have been

strangulated. There is no evidence before the Court to indicate that

the body of the deceased was hanging to a hook attached to the

ceiling or that the door of the house was bolted from inside and the

door had to be broken open to gain access to the body or an entry in

the house.

9. The accused had an opportunity of explaining away the

incriminating circumstances under Section 313 of the Code of

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906APPLN2030.2019

Criminal Procedure. Neither has he put forth any story, nor has he

explained as regards he being along with his wife in the house at the

time of her strangulation. His only contention is that, he has been

implicated.

10. In Neel Kumar Vs. State of Haryana, (2012) 5 SCC 766,

the Hon'ble Apex Court has held that, it is a duty of an accused to

explain away the incriminating circumstances against him. Though

he may have a right to silence, maintaining silence and declining the

opportunity of explaining, even by way of an alibi, would gain him no

advantage. If he fails to explain away such incriminating

circumstances, it would be an additional link which would be used

against him. In the light of the said judgment, we are unable to

follow the view taken by a coordinate bench of this Court in Sou.

Ranjana (supra), since the judgment in Neel Kumar (supra) was not

cited before our learned brothers.

11. In Syed Aslam (supra), an Odhani was discovered and

seized. This Court concluded that, the deceased may have been

strangulated with the aid of the Odhani. This Court concluded that,

as the accused was not proved to be found alone in the house at the

time of the death of the deceased since he runs a Pan stall and would

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906APPLN2030.2019

have been at his Pan stall in between 03:00 to 03:30 pm, it could not

be said that Section 106 of the Evidence Act would operate against

him.

12. In the case in hands, there has been no Odhani as being

an article said to have been used by the deceased for strangulating

herself. There is no evidence of the door having been locked from

inside so as to conclude that she committed suicide.

13. In view of the above, we do not find that this is a fit case

for suspending the substantive sentence. This application, being

devoid of merit, is therefore rejected.

        [ B. U. DEBADWAR ]                     [ RAVINDRA V. GHUGE ]
                JUDGE                                  JUDGE




 SG Punde, PA



 

 
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