The State Of West Bengal vs Nemai Sasmal & Purnima Sasmal
2022 Latest Caselaw 8234 Cal

                     IN THE HIGH COURT AT CALCUTTA
                      CRIMINAL APPELLATE JURISDICTION
                              APPELLATE SIDE

Present:

The Hon'ble Justice Joymalya Bagchi
                And
The Hon'ble Justice Ajay Kumar Gupta

                      Death Reference No. 3 of 2017

THE STATE OF WEST BENGAL
                                                           ...APPELLANT
                                    Vs.

NEMAI SASMAL & PURNIMA SASMAL
                                                           ...RESPONDENTS

With

C.R.A. 207 of 2017

NEMAI SASMAL & PURNIMA SASMAL ...APPELLANTS Vs.

THE STATE OF WEST BENGAL                                   ...RESPONDENT



For the Appellants           : Mr. Souvik Mitter, Adv.
                               Ms. Sreyashee Biswas, Adv.


For the State                : Ms. Anasuya Sinha, Adv.
                               Mr. Pinak Kr. Mitra, Adv.

Heard on                     : 15.11.2022, 21.11.2022,
                               28.11.2022 and 01.12.2022

Judgment on                  : 13.12.2022

1. Death reference and criminal appeal are directed against the

judgment and order dated 28.02.2017 passed by learned Additional Sessions

Judge, 2nd Court, Arambagh, Hooghly in Sessions Trial No. 37(8)/2012 arising

out of Sessions Case No. 75/2012 convicting the appellants for commission of

offence punishable under sections 302/34 of the Indian Penal Code and

directing them to be sentenced to death and to pay a fine of Rs. 10,000/-, in

default, to suffer simple imprisonment of one year more.

Prosecution case:-

2. Prosecution case against the appellants is to the effect that one

Debjani Sasmal, a 14 year old girl, used to reside with her father, Nemai

Sasmal (first appellant) and her step-mother, Purnima Sasmal (second

appellant). After the death of her mother Reba, Nemai had transferred land in

favour of Debjani and her elder sister Kumkum. Debjani was tortured by the

appellants to give consent to the transfer of the land in favour of her step-

mother. She was subjected to torture by the appellants. She was not given

proper food and clothing.

3. On 30.05.2011, Amar Adak, maternal uncle of Debjani (P.W. 1)

received information that she was lying dead at the residence of the appellants.

He rushed to the spot and found the child lying on the floor of the house. There

was a black spot around her neck. Suspecting the appellants had committed

the murder of her niece by strangulation, Amar lodged written complaint at the

Khanakul Police Station resulting in registration of Khanakul Police Station

Case No. 82/11 dated 30.05.2011 under sections 302/34 of the Indian Penal

Code.

4. Inquest and post mortem were held over the body of Debjani. Post

mortem was conducted by a team of doctors. They opined death may be due to

strangulation by ligature. Final opinion was deferred awaiting viscera report.

Proceedings before the trial Court:-

5. In conclusion of investigation, charge-sheet was filed and charges

were framed under sections 302/34 I.P.C. against the appellants. Appellants

pleaded not guilty and claimed to be tried.

6. In the course of investigation, prosecution examined 11 witnesses

and exhibited a number of documents.

7. In conclusion of trial, the trial Judge by the impugned judgment and

order convicted and sentenced the appellants to death. Hence, the present

reference and the appeal at the behest of the appellants.

Arguments at the Bar:-

8. Mr. Mitter with Ms. Biswas for the appellants submitted there is no

direct evidence that the appellants committed the murder. Debjani was a minor

and her consent was not necessary to transfer the property standing in her

name. Hence, motive to commit the crime has not been proved. Witnesses

stated about torture on the victim for the first time in Court. Cause of death

has not been proved beyond doubt. Seizure of the ligature, i.e., orna is also in

doubt. Witnesses made varying statements with regard to the colour of the

orna. No evidence is forthcoming who informed P.W. 1 with regard to the death

of her niece. It is unclear when the victim was murdered. Presence of the

appellants and the time of murder have not been established. Chain of

circumstances do not unerringly point to the guilt of the appellants. Hence,

they are entitled to the benefit of doubt.

9. Ms. Sinha for the State submitted Debjani was a 14 year old girl. She

had been murdered at the residence of the appellants. Apart from the

appellants, there was no other adult member living in the house. Post mortem

report states she was strangulated. No foul smelling liquid was found in the

stomach. This rules out the possibility of poisoning. Hence, non-availability of

viscera report would not affect the opinion of the medical board regarding the

cause of death, i.e. strangulation. Minor discrepancies in the depositions of

witnesses would not affect the credibility of the case. Circumstances relied

upon by the prosecution have been established beyond doubt. False plea of

suicide taken by the appellants is an additional link to the chain of

circumstances. No plea of alibi was raised by the appellants. On the contrary,

step-mother, i.e., second appellant was present at the residence at the time of

inquest. Hence, the prosecution case is proved beyond doubt. Conviction of the

appellants may be upheld and the sentence of death be confirmed.

Evidence on record:-

10. P.Ws. 1, 3 and 5 are the uncles of Debjani. P.W. 1 is the de-facto

complainant. P.W. 8 is her married sister. P.W. 7 is the maternal aunt and wife

of P.W. 1.

11. P.W. 1, Amar Adak deposed Debjani used to reside with the

appellants. After the death of her mother Reba, 29-30 satak of land was

transferred in favour of Debjani and her elder sister, Kumkum. Debjani did not

consent to transfer of the land to her step-mother. Hence, appellant used to

inflict torture upon her. Upon hearing of the death of Debjani, P.W. 1 came to

her residence. He saw a ligature mark around her neck. He lodged written

complaint. Police seized orna in his presence. He signed on the seizure list

(Exhibit 2).

12. P.W. 3, Bikas Adak deposed Debjani was subjected to torture by the

appellants. They did not give proper food and clothing to her. Debjani used to

complain to them. In order to grab the property transferred in her name, the

appellants strangulated her to death by an orna. Police seized a black coloured

dupatta. He is a signatory to the inquest report.

13. P.W. 5, Ghanashyam Adak is another uncle of Debjani. He has

corroborated his brothers, P.W. 1 and 3. He deposed mother of Debjani had

been murdered. After the death of Reba, landed property was gifted to his

nieces, Debjani and Kumkum by the first appellant. Thereafter, the first

appellant married the second appellant. Both of them inflicted torture upon

Debjani. They wanted to murder Debjani to grab the property. She was

strangulated by an orange orna. He found ligature mark around the neck.

Around 4:00 p.m., he came to know about the death of Debjani.

14. P.W. 7, Mamata Adak is the wife of P.W. 1. She deposed appellants

used to torture Debjani. They did not provide food to her. She was killed in

order to grab the property which had been transferred to her after the death of

her mother.

15. P.W. 8, Kumkum Maity is the elder sister of Debjani. She deposed her

father used to torture their mother. She committed suicide. After death of her

mother, she used to stay with her maternal uncles but Debjani used to stay

with her father. Subsequently, her father married second appellant. They used

to treat Debjani badly. She was beaten. She was not given proper food and

clothing. They wanted to transfer the land gifted to Debjani in their favour.

Debjani was unwilling. They strangulated Debjani by an orna. She had seen

the incident of torture on Debjani.

16. P.W. 9, Tarak Nath Mandal is a relation of P.W. 1. He has

corroborated the evidence of the aforesaid witnesses. He is a signatory to the

inquest report as well as seizure list.

17. Apart from the relations of Debjani, prosecution also examined P.W.

2, Ujjal Samanta a common acquaintance and P.W. 4, Chandi Majhi who

claimed to be the grandfather of the victim girl by village courtesy. Both the

witnesses have deposed with regard to the torture on the minor child. P.W. 2

stated Debjani was not given proper food or clothing. She was tortured to give

consent to transfer the property in favour of her step-mother. He came to the

spot and found mark around the neck of the body of Debjani. Similarly, P.W. 4

deposed he had seen Debjani weeping while going to school as her shoes were

torn. He came to the spot and found Debjani lying with ligature mark around

her neck.

18. P.W. 6, Dr. Subhadip Ghosh is a member of the medical board who

conducted post mortem over the dead body of Debjani. He opined death may be

due to strangulation by ligature. Final opinion was kept pending till receipt of

viscera report. He proved the post mortem report (Exhibit 4).

19. P.W. 11, Atish Das, investigating officer deposed he had received

anonymous call at the police station about the death. He went to the spot. He

drew rough sketch map (Exhibit 8). He conducted inquest (Exhibit 3). He seized

articles and arrested the appellants. He examined witnesses. He obtained post

mortem report. He seized land deeds and submitted charge-sheet.

20. Let me see whether the prosecution has been able to prove its case

beyond doubt.

Torture on Debjani:-

21. Debjani was a 14-year-old girl. She resided with her father (first

appellant) and her step-mother (second appellant). Her mother Reba had died

under unnatural circumstances. After the death of Reba, 29-30 satak of land

was transferred in favour of Debjani and her sister Kumkum. Kumkum resided

with her maternal uncles while Debjani stayed with her father and step-

mother. Debjani was tortured by the appellants over transfer of the land

standing in her name. Appellants wanted her to transfer the land in favour of

her step-mother. She did not consent. As a result, she was tortured. She was

not given food and clothing. P.W. 4, a co-villager of the appellants saw her

weeping while going to school as her shoes were torn. P.W. 8, her sister stated

she was tortured in her presence.

22. It is argued torture on Debjani on the score of transfer of property is

improbable. First appellant being her guardian did not require her consent to

transfer the property. I am unable to accept such proposition. Debjani was a

minor girl. After the death of her mother, property had been transferred to her

name and that of her elder sister who was married. Debjani did not agree to the

proposal of transfer of the property standing in her name. This inconvenienced

the appellants who subjected the minor girl to torture. Not only her relations

but local villagers also deposed with regard to such torture. Minor

embellishments or variations in their depositions do not affect the evidence on

record with regard to the torture on the minor girl. Hence, torture upon

Debjani as she was not willing to transfer the property standing in her name in

favour of her step-mother, i.e., the second appellant is proved.

Cause of death:-

23. P.W. 6 is one of the members of the medical board who held post

mortem over the dead body of the deceased. Board opined death may be due to

strangulation by ligature. He proved the post mortem report (Exhibit 4). A non-

continuous ligature mark over right side and in front of the neck is noted in the

post mortem report. The aforesaid finding is corroborated by the notings in

inquest report (Exhibit 3). Ocular version of all witnesses also endorse the

presence of a ligature mark on the neck of the victim. Overwhelming evidence

on record corroborating the findings in the post mortem report leave no doubt

in my mind that the victim suffered death due to strangulation by ligature.

24. Mr. Mitter argued opinion of the medical board was tentative and not

final. Perusal of the post mortem report would show that the final opinion had

been reserved subject to the examination of viscera. No viscera report was

placed during trial. Failure to do so, in the factual matrix does not affect the

findings of the medical board regarding the cause of death. There was no smell

of poison in the abdomen as noted in the post mortem report. Under such

circumstances, non-production of the viscera report does not have any real and

substantial impact with regard to the cause of death.

25. Strangulation by ligature is ordinarily homicidal 1. There is no

evidence that the body of the victim was found hanging in the house. This rules

out the possibility of suicidal death. Thus, in my opinion cause of death of the

victim is due to strangulation by ligature and homicidal in nature.

26. It is also argued that the time of death has not been proved.

Prosecution case is that the victim was murdered in the night between 29 -

30.05.2011. Thereafter, post mortem was conducted between 11:00 p.m. to

1:20 p.m. on 31.05.2011. Though P.W. 6 (a member of the Board) did not

specify the exact time of death, it is relevant to note there was no rigor mortis

or putrefication found on the body which would rule out the prosecution case

that the death had occurred in the night between 29 - 30.05.2011.

27. Ligature, i.e. orna (dupatta) was also recovered from the place of

occurrence. Colour of the orna has been described as orange-violet in the

seizure list (Exhibit 2). In view of the variegated colour of the orna, witnesses

Modi's Text Book of Medical Jurispurdence and Toxicology, 10th Edition by N.J. Modi

have described it as light brown, orange or black as per their perception. This

would not improbabilise the prosecution case with regard to recovery of the

ligature from the place of occurrence.

Presence of the appellants in the house:- Whether proved:

28. It is strenuously argued there is no evidence that the appellants were

present when the victim was murdered. I am unimpressed by such submission.

Incident occurred at the residence of the appellants in the night between 29 -

30.05.2011. They were the only adult residents of the house. It is all but

natural that the appellants were present in the house at the time of

occurrence. No evidence is forthcoming that there was any other person in the

house on the fateful night. No plea of alibi was also taken by the appellants.

29. On the other hand, second appellant, step-mother of the victim girl,

was found in the house when the inquest was held over the dead body of the

minor girl.

30. These circumstances lead to the only irresistible inference that none

other than the appellants were present in the house on the night when the

victim was murdered.

31. The authorities relied upon by the prosecution are inapposite. In

Prasanta Biswas vs. State of West Bengal2 the victim was found lying in the lap

of the appellant's mother. She was not interrogated and the best evidence was

withheld. In this backdrop, the Court held the prosecution has failed to prove

its case beyond doubt. In the present case, appellants were the only adult

2019 SCC OnLine Cal 2275

members in the house when the victim was murdered. They came out with a

false explanation of suicide which reinforces the incriminating circumstances

proved against them.

32. In Joydeb Sarder vs. State of West Bengal3 prosecution failed to prove

the accused was alone in the room with the deceased. Appellants herein were

the only adult members in the room where the minor child was strangulated to

death. No plea of alibi was taken by them.

33. In Jose @ Pappachan vs. The Sub-Inspector of Police, Koyilandy &

Anr.4 the cause of death was doubtful. Under such circumstances, benefit of

doubt was extended to the accused. Post mortem report and other attending

circumstances proved in this case leave no doubt in one's mind the victim

suffered homicidal death due to strangulation.

34. Similarly, in Joydeb Patra & Ors. vs. State of West Bengal5

prosecution case of poisoning was not established. Under such circumstances,

accuseds were held not guilty. Here, cause of death being established as

strangulation, the cited case is distinguishable on facts.

35. In Biswajit Mondal vs. The State of West Bengal6 prosecution relied

upon 'last seen' circumstance and a confession made by the appellant at the

police station. This Court held the confession was inadmissible and extended

the benefit of doubt. Since all the incriminating circumstances have been

proved beyond doubt, the case is of little help to the appellants.

2018 SCC OnLine Cal 12586

(2016) 10 SCC 519

(2014) 12 SCC 444

(2017) 2 C Cr LR (Cal) 311

36. In Reena Hazarika vs. State of Assam7 the prosecution case hinged

only on the 'last seen' circumstance. The cited case is distinguishable as the

victim is a minor child who was strangulated to death in the house where

appellants were the only adult occupants.

Circumstances proved:-

37. In the light of the aforesaid discussion, prosecution has been able to

prove the following circumstances:-

i) Debjani used to reside with the appellants in the house. There was

no other adult member staying with them;

ii) She was tortured by the appellants as she did not consent for

transfer of the landed property standing in her name in favour of

her step-mother. This gave motive to the appellants to do away

with the minor girl;

iii) Debjani was strangulated by an orna in the house on the night

between 29 -30.05.2011. No one apart from the appellants and

their six year old son were present at that time;

iv) Post mortem and other attending circumstances establish death

was due to strangulation by ligature (which is ordinarily homicidal)

and ante mortem in nature;

v) Ligature, i.e. orna was recovered from the place of occurrence;

vi) Appellant did not report the incident to anyone;

(2019) 13 SCC 289

vii) They came out with a false explanation regarding cause of death,

i.e. suicide during trial which is an additional link to the chain of

incriminating circumstances.

These circumstances have been proved beyond doubt and irresistibly point to

the guilt of the appellants. Hence, I uphold the conviction of the appellants.

Death sentence - whether justified:-

38. Trial Court has imposed sentence of death upon both the appellants.

While doing so, the Court referred to Machhi Singh vs. State of Punjab8 and

held an innocent child was murdered for gain in a cold blooded manner by

persons who were in a dominating position or position of trust. Hence, death

sentence was justified.

39. While coming to such conclusion, the Court glossed over the following

observations in Machhi Singh (supra):-

"38. In this background the guidelines indicated in Bachan Singh case [(1980) 2 SCC 684] will have to be culled out and applied to the facts of each individual case where the question of imposing of death sentence arises. The following propositions emerge from Bachan Singh case:

"(i) The extreme penalty of death need not be inflicted except in gravest cases of extreme culpability.

(ii) Before opting for the death penalty the circumstances of the 'offender' also require to be taken into consideration along with the circumstances of the 'crime'.

(iii) Life imprisonment is the rule and death sentence is an exception. In other words death sentence must be imposed only when life imprisonment appears to be an altogether inadequate punishment having regard to the relevant circumstances of the crime, and provided, and only provided, the option to impose sentence of imprisonment for life cannot be conscientiously exercised having regard to

(1983) 3 SCC 470

the nature and circumstances of the crime and all the relevant circumstances.

(iv) A balance sheet of aggravating and mitigating circumstances has to be drawn up and in doing so the mitigating circumstances have to be accorded full weightage and a just balance has to be struck between the aggravating and the mitigating circumstances before the option is exercised.

39. In order to apply these guidelines inter alia the following questions may be asked and answered:

(a) Is there something uncommon about the crime which renders sentence of imprisonment for life inadequate and calls for a death sentence?

(b) Are the circumstances of the crime such that there is no alternative but to impose death sentence even after according maximum weightage to the mitigating circumstances which speak in favour of the offender?

40. If upon taking an overall global view of all the circumstances in the light of the aforesaid proposition and taking into account the answers to the questions posed hereinabove, the circumstances of the case are such that death sentence is warranted, the court would proceed to do so."

40. On an incorrect appreciation of the ratio in Machhi Singh (supra), the

Court came to the conclusion if the crime fell in one of the aggravating

categories cited therein, death sentence has to be invariably imposed.

41. Gravity of the offence is not the only determining factor for imposition

of sentence. In this regard, it may be worthwhile to recount the sage advice of

the Apex Court in the case of Bachan Singh vs. State of Punjab9 that the

extreme penalty of death ought not to be awarded unless the alternate option of

life imprisonment is unquestionably foreclosed:-

"209. ... Judges should never be bloodthirsty. Hanging of murderers has never been too good for them. Facts and Figures, albeit incomplete, furnished by the Union of India,

(1980) 2 SCC 684

show that in the past, courts have inflicted the extreme penalty with extreme infrequency -- a fact which attests to the caution and compassion which they have always brought to bear on the exercise of their sentencing discretion in so grave a matter. It is, therefore, imperative to voice the concern that courts, aided by the broad illustrative guide-lines indicated by us, will discharge the onerous function with evermore scrupulous care and humane concern, directed along the highroad of legislative policy outlined in Section 354(3) viz. that for persons convicted of murder, life imprisonment is the rule and death sentence an exception. A real and abiding concern for the dignity of human life postulates resistance to taking a life through law's instrumentality. That ought not to be done save in the rarest of rare cases when the alternative option is unquestionably foreclosed."

42. Apart from observing that the convicts had a minor child, the Court

did not advert to other mitigating factors or the probability of the convict being

reformed and rehabilitated.

43. The Court has singularly failed to embark into an enquiry whether

there was possibility of reformation and rehabilitation of the appellants and the

alternate option of life imprisonment was wholly foreclosed. A hurried and

cryptic sentence hearing without proper opportunity to the convicts to present

their case and lead evidence (if necessary) is an anathema to death penology.

There is divergence in judicial opinion whether death sentence may be imposed

on the same day after pronouncement of conviction 10. But there is no second

opinion that the Court must give a real and substantial opportunity to the

convict to present his case and apply its mind to the aggravating as well as the

mitigating circumstances before imposing the extreme penalty of death.

In Re: Framing Guidelines Regarding Potential Mitigating Circumstances to be Considered while Imposing Death Sentences, 2022 SCC OnLine SC 1246

44. Even in cases where a minor has been murdered by a parent or

person in trust, the Apex Court after taking a holistic view of all circumstances

refrained from imposing the extreme penalty.

45. In Brajendrasingh vs. State of Madhya Pradesh11 convict suspected

the fidelity of his wife and killed their three young children. Sentence of death

imposed upon him was converted to life imprisonment.

46. Murder of three children of his sister-in-law by the convict also did

not qualify the rarest of rare (ROR) test justifying death penalty 12.

47. In the present case, prosecution has placed nothing on record to

show that there is no possibility of rehabilitation or reformation of the

appellants and the alternate option of life imprisonment is wholly foreclosed.

Report from the correctional home shows their behaviour and conduct is

cordial and satisfactory. This reinforces my belief that the appellants have a

high possibility of reformation and rehabilitation which rules out the extreme

penalty of death.

48. Balancing the aggravating and mitigating circumstances, I modify the

sentence imposed upon the appellants and direct they shall be sentenced to life

imprisonment and pay a fine of Rs. 10,000/- each, in default, to suffer simple

imprisonment of one year more.

49. Death Reference No. 3 of 2017 and Criminal Appeal No. 207 of 2017

are, accordingly, disposed of.

(2012) 4 SCC 289

Vijay Kumar vs. State of Jammu & Kashmir, (2019) 12 SCC 791

50. Period of detention suffered by the appellants during investigation,

enquiry and trial shall be set off from the substantive sentence imposed upon

them in terms of Section 428 of the Code of Criminal Procedure.

51. A copy of the judgment along with L.C.R. be sent down to the trial

Court at once for necessary action.

52. Urgent Photostat certified copy of this order, if applied for, be given to

the parties on priority basis upon compliance of all formalities.

I agree.

(Ajay Kumar Gupta, J.)                                  (Joymalya Bagchi, J.)




PA