Rani vs The State Of Nct Of Delhi
2010 Latest Caselaw 5480 Del

                   * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                     Date of Reserve: 1st October, 2010
                                                     Date of Order: 2nd December, 2010
+Crl. Appeal No. 93 of 2004
%
                                                                                02.12.2010

RANI                                                                         ... Appellant
                         Through: Mr. Bhanu Pratap Singh, Advocate

                Versus

THE STATE OF NCT OF DELHI                                   ... Respondents
                 Through: Mr. O.P. Saxena, Addl. PP for the State


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?       Yes.

2. To be referred to the reporter or not?                                      Yes.

3. Whether judgment should be reported in Digest?                              Yes.

JUDGMENT

1. Present Appeal has been preferred against the Judgment dated 1st October,

2003, and order on Sentence dated 13th October, 2003, whereby the Appellant was

convicted under Section 304B/498-A IPC read with Section 34 IPC and sentenced to

undergo Rigorous Imprisonment for a period of 7 years with fine of ` 1,000/-.

2. Janki was married to son of the Appellant on 5th December, 2000. She

committed suicide by hanging herself on 1st March, 2001. After her death, her

brother Ved Prakash, PW-2 gave a statement to SDM that he had visited Janki's

house on 23rd February, 2001 and found her in a sad mood. She told him that her in-

laws were asking for ` 50,000/- and a scooter as they wanted to open a shop and the

scooter was required for roaming around. Ved Prakash stated that thereafter he

talked to in-laws of her sister and told them that he would respond after thinking over.

He asked them to send Janki with him. On this, he was told that they would take her

to his house after 2-3 days. After that he received information that Janki had died.

He expressed his doubt that his sister had been killed by her husband, parents of her

husband and husband's sister Kiran.

3. In the name of investigation, police took photographs of deceased, recorded

statement of brothers of Janki, collected postmortem report about the cause of her

death, and FSL report of viscera. Even the site plan of the place of suicide and of the

house was not prepared. The postmortem report shows that there was no external

injury on the body of Janki. The cause of death was given due to asphyxia. Ligature

mark present on the neck showed that there was no ligature mark on left side of neck

showing that ligature was caused due to hanging. FSL report showed presence of

insecticide in the body. No investigation was done by the police on the aspect of

purchase of insecticide or administration of insecticide etc. Charges against the

accused persons were framed under Section 304B read with Section 498-A IPC read

with Section 34 of IPC.

4. Prime witnesses in this case are PW-2 Ved Prakash and PW-7 Jai Prakash,

the two brothers of the deceased Janki. Ved Prakash is the one who claimed to have

visited Janki on 23rd February, 2001 and stated that Janki was in sad mood and she

complained that her in-laws were demanding ` 50,000/- and a scooter. PW-7 Jai

Prakash stated that Janki had come to his house in the village after about a week of

her marriage and had told him that her in laws were demanding scooter and

` 50,000/-. He then sent his brother Jaidev @ Ali to the house of his sister Janki and

this demand was repeated to him and Jaidev informed him about the demand.

5. PW-4 Laxman is 3rd brother of Janki. He testified that he had visited his sister

at her matrimonial house after about a month of her marriage. He stayed there for

few moments and at that time he had no talks with his sister. Thus, as per his

testimony, no complaint was made to him by his sister about demand of ` 50,000/-

and a scooter.

6. These three witnesses were practically not cross examined on the charges

framed against the accused persons. The only cross examination done by the

defence counsel was putting to the witnesses statement recorded under Section 161

Cr. P.C. and giving suggestion regarding denial of the demand.

7. On the basis of the testimony of two brothers i.e. PW-2 and PW-7, the

appellant and other two accused persons were convicted under Section 304B/ 498-

A/34 IPC.

8. It is apparent that the allegations were very vague in nature. Who demanded

` 50,000/- and scooter, whether it was the demand of husband or of mother-in-law or

of father-in-law, when was it made - answers to all these questions are absent.

Even if it is presumed that demand was made, the ingredients of Section 304B IPC

were totally absent in this case as there was no evidence on record to show that

cruelty of any kind was perpetuated on Janki for this demand. Section 304B IPC

reads as under:

"(1) Where the death of a woman is caused by any burns or bodily injury or occurs otherwise than under normal circumstances within seven years of her marriage and it is shown that soon before her death she was subjected to cruelty or harassment by her husband or any relative of her husband for, or in connection with, any demand for dowry, such death shall be called "dowry death" and such husband or relative shall be deemed to have caused her death.

(2) Whoever commits dowry death shall be punished with imprisonment for a term which shall not be less

than seven years but which may extend to imprisonment for life."

To bring home an offence under Section 304-B IPC it is an obligation of the

prosecution to prove in those cases where death of a woman occurs within 7 years of

her marriage, that soon before her death, she was subjected to cruelty or harassment

by her husband or any other relative, in connection with a demand of dowry. Mere

making of demand is not the only pre-requisite for proving an offence under Section

304B IPC. The prosecution was thus supposed to prove that the demand made by

the accused was coupled with a harassment or cruelty in connection with the

demand. Unnatural death can be called a dowry death only if, after making a demand

of dowry, the accused perpetuates cruelty on the victim so that the demand made by

him is got fulfilled by perpetuation of cruelty on the victim. If the alleged demand of

dowry is not coupled with cruelty, harassment or any other such act on the part of

accused, Section 304B of IPC would not be made out. In this case, none of the three

brothers stated that cruelty was perpetuated on Janki or she was harassed by the

appellant or by any other relative for not fulfilling the demand. I consider in these

circumstances conviction of the appellant under Section 304B IPC was totally illegal

and unjust. The conviction seems to be the result of a callous criminal justice system

where neither the defence counsel prepared the case nor the prosecutor discharged

his duty in an impartial manner nor the Judge considered it as his duty to see what

offence was made out and everyone acted in a mechanical manner.

9. The other question arises whether the appellant could be convicted under

Section 306 IPC i.e. for the offence of abetment of suicide, since the deceased

committed suicide within three months of her marriage. In order to convict a person

for abetment of suicide, apart from proving suicide, it has to be proved that the

appellant or accused was instrumental in commission of suicide. Section 113A of

Evidence Act which raises a presumption regarding abetment of suicide in respect of

a married woman reads as under:

"113A. Presumption as to abatement of suicide by a married women - When the question is whether the commission of suicide by a women had been abetted by her husband or any relative of her husband and it is shown that she had committed suicide within a period of seven years from the date of her marriage and that her husband or such relative of her husband has subjected her to cruelty, the court may presume, having regard to all the other circumstances of the case, that such suicide had been abetted by her husband or by such relative of her husband."

A perusal of above section would show that abetment of suicide of a married woman

by relatives would be presumed by the Court if it is shown that her husband or such

other relative of husband had subjected her to cruelty. In the present case, there is

not an iota of evidence in respect of cruelty perpetuated upon the victim, either

medical evidence or oral evidence. I, therefore, consider that that the appellant could

not have been convicted even under Section 306 IPC.

10. It is seen that the Appellant herein belonged to a very poor family of

vegetable seller. She had three young daughters and two sons. She herself was a

house-wife and not working and that seems to be reason that during trial she and her

husband and son could not engage a counsel with some experience who could have

done justice to the brief. The witnesses were not cross-examined in a proper manner

and cross-examination done to the witness was only to confront them with their

statements under Section 161 Cr. P.C. Along with the Appellant, her husband and

her son were also convicted. Even during Appeals, this family could not engage an

efficient counsel and that is why her husband and son remained in JC during entire

Appeal period. After undergoing entire sentence, they appeared in the court and

stated that they do not wish to pursue their Appeals, so, the Appeals were dismissed.

11. A perusal of record shows that the deceased's brother had made application

before the Court for return of dowry articles and Istridhan during trial and gave a list

of the articles given at the time of engagement ceremony (sagai) and marriage. The

list reads as under;

(i) One Silver Coin, (ii) One Three Piece Suit for Boy, (iii) One Gold Ring, (iv) 51 Utensils, (v) Fruits and Dry Fruits,

(vi) Nine Sarees, (vii) Nine Gents Shirts, (viii) Four Pairs of Clothes for Children and (ix) ` 501/-.

At marriage the dowry list is as under;

(i) One Silver Coin, (ii) 5 Units of Clothes for Boy, (iii) One HMT Wrist Watch, (iv) 27 Utensils (of Steel and Brass), (v) Ear-ring (Kundal) + „LONG‟ of Gold for Girl, (vi) A set of Silver pajeb + Key Ring, (vii) One Double-Bed with Matress, Quilt and Pillow, (viii) One Chair, One Table, One Stool, One Dressing Table, One Cooler, One Godrej Almirah and One Small Box.

This list, prepared at the time of marriage was duly signed by husband Raju.

The list would show that both parties belonged to poor strata of society and except

` 501/-, there was no cash transaction as dowry between the parties and the parties

knew each-other's financial position well. No question was asked about the list nor

the investigating agency made the list as a part of their investigation nor the dowry

list attracted attention of the Judge concerned. This list would have shown that it was

not a case where dowry has been demanded. Where the parties knew that the

status of girl was such that even at marriage and engagement ceremonies only

` 501/- cash was given, the husband of relatives would not have thought of

demanding ` 50,000/- and scooter within few days of marriage. The most disturbing

factor is that no evidence, whatsoever, was collected by the police about the real

facts. No effort was made by learned Public Prosecutor or by Trial Judge to even go

through the evidence and consider what charges were made out. Charges seemed

to have been framed in a mechanical manner. No effort is seem to have been made

by the Trial Judge either at the time of framing charge or later on as to what offence

was made out.

12. Every suicide after marriage cannot be presumed to be a suicide due to

dowry demand. The tendency of the Court should not be that since a young bride

has died after marriage, now somebody must be held culprit and the noose must be

made to fit some neck.

13. There is an unfortunate development under criminal justice system that even

in those cases where accused should be examined as a witness by the defence, the

accused persons are not examined as a witness. In matrimonial offences, it is the

accused and his family members who know what transpired within the family and

they should always volunteer themselves as witnesses in the Court so that the Court

gets their side of the version by way of evidence and testimony. Under Section 106

of Evidence Act, when any fact is especially within the knowledge of any person, the

burden of proving that fact is upon him. When a death takes place within the four

walls of matrimonial home, the husband and in-laws should come forward and

depose as to what was the real cause of death. The criminal practice in India has

been on the lines of old track that accused must not speak and he should not be

examined as a witness. I do not know why this practice developed but in all

matrimonial offences, this practice is shutting the doors of the Court, to the version of

the other side, by their advocates.

14. Adversarial system of trial being followed in this country has turned most of

the trial court judges into umpires and despite having sufficient power to ask

questions to the witnesses and to find out truth, most of them do not ask questions to

the witnesses to know the truth. In fact, the witnesses are left to the Advocates and

the Judges just sit and watch. This tendency of being only umpires works heavily

against the poor who are normally not defended by Advocates of competence and

standing, as they cannot afford their fee. The Trial Courts, therefore, must shed their

inertia and must intervene in all those cases where intervention is necessary for the

ends of justice.

15. In this case the High Court did not find time to hear the appeals of other two

appellants, who continued to remain in jail during trial period as well as appeal period

for no crime. In all such cases where appellants are in jail and sentence is not

suspended, the High Court should fix a time limit for disposing of such appeals.

Neither the criminal should be let off by default as High Court has no time to hear

appeals nor should the innocents rot in jail by default. The whole criminal justice

system needs overhauling so that the constitutional mandate of equality before law is

made meaningful and it should not be the case that higher courts are kept occupied

by the person with money or power, as is the case today.

16. The appeal is allowed. The appellant is acquitted.

DECEMBER 02, 2010                                      SHIV NARAYAN DHINGRA, J.
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