Md. Intazul @ Indadulla vs The State Of Assam
2021 Latest Caselaw 1138 Gua

                                                                           Page No.# 1/12

GAHC010270652018




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                              Case No. : CRL.A(J)/110/2018

            MD. INTAZUL @ INDADULLA
            CACHAR, ASSAM.



            VERSUS

            THE STATE OF ASSAM
            REP. BY PP, ASSAM.



Advocate for the Petitioner   : MS. S K NARGIS, AMICUS CURIAE

Advocate for the Respondent : PP, ASSAM

BEFORE HONOURABLE MR. JUSTICE SUMAN SHYAM HONOURABLE MR. JUSTICE MIR ALFAZ ALI

JUDGMENT & ORDER (Oral) Date : 24-03-2021

(Suman Shyam, J)

Heard Ms. S.K. Nargis, learned amicus curiae appearing for the appellant. Also

heard Mr. M. Phukan, learned Addl. P.P. Assam appearing for the State/ respondent No. 1.

None has appeared for the informant/ respondent No. 2.

Page No.# 2/12

2. This appeal from jail, is directed against the judgment and order dated 28-08-2018

passed by the learned District & Sessions Judge, Cachar at Silchar in Sessions Case No.

130/2017 convicting the appellant Md. Intazul under Section 302 IPC for committing the

murder of his wife and sentencing him to undergo rigorous imprisonment for life and also

to pay fine of Rs. 2,000/- with default stipulation.

3. On 10-09-2018, Ms. Lily Begum, i.e. the mother of the victim, had lodged an

ejahar with the Officer-in-Charge, Lakhipur Police Station, Lakhipur reporting that her

daughter Forhana Begum was married to the accused No. 1 Md. Intazul about four

months ago. However, her daughter used to be tortured both physically and mentally

since her marriage for not bringing enough dowries. On 09-09-2016, at around 04:00

p.m. she came to know that Forhana Begum has been admitted in the Pailapul Emanuel

Clinic in a grievously injured condition and the doctor had declared her dead. Later on,

she came to know that the accused had beaten Forhana with iron rod and batten at the

place of occurrence. In the ejahar it was also mentioned that the accused No. 1, Md.

Intazul was staying in the house of accused No. 2 Rafiq Uddin, i.e. the brother-in-law of

the accused No. 1 and the accused No. 2 had also performed the rituals of their marriage

as a guardian.

4. Based on the ejahar dated 09-09-2016, Lakhipur P.S. Case No. 218/2016 was

registered under Section 302/34 IPC. The police had conducted investigation in the

matter. During the course of investigation, inquest was made on the dead body of the

victim and the same was also sent for postmortem examination to the Silchar Medical

College and Hospital, Silchar. After visiting the place of occurrence the Investigating Page No.# 3/12

Officer (I/O) had prepared a rough sketch map and has recorded statements of the

witnesses. Upon completion of the investigation, charge-sheet was laid against both the

accused persons, viz. Md. Intazul and Rofique Uddin under Section 498(A)/ 302/ 34 IPC.

5. Based on the charge-sheet submitted by the I/O, charges under Sections 498(A)/

302/ 34 IPC were framed against both the accused persons and were read over and

explained to them. But the accused persons had pleaded not guilty and claimed to be

tried. As such, the matter went up for trial. The prosecution case is based on

circumstantial evidence. In order to bring home the charge, the prosecution side had

examined 9 (nine) witnesses. After conclusion of recording of evidence of the prosecution

witnesses, the statement of the accused persons were recorded under Section 313 Cr.P.C.

wherein, they had denied the allegations brought against them. The defense side,

however, did not adduce any evidence.

6. PW- 1, Lily Begum is the informant in this case. She is also the mother of the

victim. PW- 1 has deposed that her daughter Forhana Begum was married to accused Md.

Intazul about a year back, where-after, she started living with the accused No. 1. The

accused No. 2 Rofique Uddin is the husband of the sister of accused No. 1 Md. Intazul

and they lived in the house of the accused No. 2 since he did not have sufficient means of

livelihood. PW- 1 has also stated that after about five months from the date of marriage,

she could learn from the villagers that her daughter was killed by her husband, i.e.

accused No. 1 Md. Intazul. On receipt of such information she immediately went to the

house of the accused and found her daughter lying on the road in front of the house of

accused No. 2 Rofique Uddin. She had noticed injury marks on the head and below the Page No.# 4/12

eyes of the victim and had also found that the police party had already arrived there.

Police then took away the dead body for postmortem. After completion of postmortem

examination she received the dead body. According to PW- 1, at the time of the incident,

the victim was carrying pregnancy of about five months. PW- 1 has also deposed that she

had lodged the ejahar (Exhibit- 2) with the Lakhipur Police Station.

7. PW- 2, Siraj Uddin Sadial is a neighbor of the accused and he has deposed that

both the accused persons used to live in a house situated adjacent to his house. After

about four months from the marriage of the accused with the victim, he received

information about the death of Forhana Begum. Thereafter, he had visited the house of

Rofique Uddin at about 05:30 p.m. and found the dead body was lying in the courtyard of

the accused. He had noticed cut injury marks on the neck and on the left side of the

chest and the husband of the victim, i.e. accused Md. Intazul was found to have been tied

up to a betel-nut tree by the villagers, who had reported that the accused had killed his

wife. At around 06:30 p.m. police arrived at the spot and took away the dead body.

8. PW- 3 Piar Uddin is another neighbor of the accused and he has deposed that on

the date of the incident, at about 04:30 p.m. he could come to know that the wife of the

accused Md. Intazul had been brought to the hospital. After 10/ 15 minutes when he met

the brother of the victim Joynul Uddin Laskar then he came to know about the condition

of the victim. Subsequently, he heard that the accused Md. Intazul had inflicted injuries

causing death to his wife.

9. PW- 4 Ali Raja Choudhury has also deposed that on the day of the incident he had

heard that Md. Intazul had killed his wife and thereafter, he fled away. But he was Page No.# 5/12

apprehended by the villagers.

10. PW- 5 Sainul Uddin Laskar is the elder brother of the victim and he has deposed

that on the day of the incident he was on duty and after coming back in the evening, he

came to know from his brother Joynul Uddin Laskar that his younger sister has been killed

on demand of dowry and she had been taken to Emanuel Hospital, Pailapool where she

was not given admission as she had already died by then. Then her dead body was taken

to the house of the accused person and from there the police took away the dead body

and sent it to the Silchar Medical College and Hospital for postmortem. This witness had

confirmed that the ejahar (Exhibit- 2) was lodged by his mother Lily Begum (PW- 1).

11. PW- 6 Tamij Uddin Laskar had also arrived at the place of occurrence after hearing

from some boys that the husband has killed the wife. On arriving there, he found the

dead body of the wife of the accused lying in front of his house and he also found the

accused Md. Intazul being tied with a tree. PW- 7 has deposed that the police had

obtained his signature in the inquest report (Exhibit- 1) and Exhibit- 1(2) was his

signature.

12. Sri Aton Singh was the I/O in this case and he was examined as PW- 8. The I/O

has deposed that on 09-09-2016, while he was posted at the Lakhipur police Station as

Sub-Inspector (S.I.), the Officer-in-Charge (O/C) of the police station had received and

registered an FIR as Lakhipur P.S. Case No. 218/2016 under Sections 302/ 34 IPC and

endorsed the matter to him for investigation. Accordingly, he had conducted investigation

in connection with the aforesaid police case. During investigation, he went to Emanuel

Rural Hospital to receive the dead body but on going there, he came to know that the Page No.# 6/12

dead body was taken by the family of the deceased to their house. He then went to the

residence of the accused where he found the dead body. He had recorded the statements

of the witnesses, drew up sketch map, collected the postmortem report and submitted

charge-sheet (Exhibit- 4). The I/O had also stated that when he visited the place of

occurrence, he found the accused Md. Intazul tied up to a betel-nut tree by the local

public.

13. The postmortem examination on the dead body was conducted on the following

day by Dr. Gunajit Das who, at the relevant time, was working as the Professor and HoD

of the department of Forensic Medicine, Silchar Medical College and Hospital. According to

the postmortem report the following injuries were found in the dead body:-

"Injuries:

1. Incised wound of size 1X .5 cm just below lower eyelid on left surrounded by contusion and aberration up to an area of 1 cm on each side.

2. Incised wound over frontal area left side of forehead 1X .5 cm scalp deep.

3. Incised wound of size 1X .5 cm over left mastoid area scalp deed.

4. Contusion with haemotoma formation over the tempero parietal scalp found on reflection on left side with depressed communated fracture of parietal and temporal bone on left side of size 5X5 cm causing laceration of underlying membrance and temporal parietal lobes of brain resulting in intracerebral haemorrhage.

Thoracic organs found healthy. Abdominal organs found healthy. Uterus found enlarged with size of 24X8X6 c.m. on cut found incised male fetus of length 14 c.m. and weight 70 gram. Vaginal swab was taken which on microscopic test did not show spermatozoa or gonococcoi."

The doctor had opined that death was due to coma resulting from the injuries

sustained on the head. All the injuries were antemortem and homicidal in nature. Injury

No. 1, 2 and 3 were inflicted by sharp object and injury No. 4 was inflicted by blunt Page No.# 7/12

object.

14. Based on the evidence adduced by the prosecution side, the learned trial court had

held that the accused No. 1 was guilty of murdering his wife and accordingly, convicted

him under Section 302 IPC while acquitting him of charge brought under Section 498(A)

of the IPC. However, the accused No. 2 Rofique was acquitted due to insufficiency of

evidence.

15. The observations made by the learned trial court forming the basis of conviction of

the appellant/ accused No. 1 were made in paragraph 13 of the judgment and order

dated 28-08-2018, which are reproduced here-in-below for ready reference:-

"13. From the testimony of PW-9, the medical officer as well as from Ext.5 P.M. report it reveals that the post mortem examination of the victim was carried out on the following day of the incident at SMCH and the doctor found several injuries on the body of the victim including head injury and also according to PW-9 who conducted the P.M. examination the death of victim Farhana Begum was caused due to coma resulting from the injuries sustained on the head and all the injuries were antemortem and homicidal in nature. Also according to PW-9, the injuries were caused by both blunt and sharp object. From the evidence of PW-1 & PW-2, it reveals that immediately after the incident on receipt of information when they went to the house of the accused they saw the dead body of Farhana and also noticed injuries on her person. Ext.1 is the inquest report of deceased Farhana Begum which also goes to show that at the time of inquest the concerned officer found injury on the head of the victim. Though, the defence side was allowed to cross-examine PW-9, but it was declined and the defence also did not dispute the injuries found on the body of the victim including her head. Also P.M. report has not been disputed by the defence. On the other hand, there is no statement by the defence side or any plea taken as to how the victim sustained injuries on her person. PW-1, the mother of the victim and also some other PWs have brought specific allegation against accused Indadulla @ Intazul that he had killed his wife. It has clearly come out from the evidence on record as well as from the evidence of the I.O. that the villagers apprehended the accused and kept him tied in a betel nut tree. It has also clearly come out that the victim used to reside along with her husband in the same house at the time of incident. Ext.2 FIR was lodged on the very day of the incident and it also contains the allegation that the accused used to assault and torture Farhana Begum on the demand of dowry. The mother of the Page No.# 8/12

victim in Ext.2 FIR has brought specific allegation that Farhana Begum was assaulted by the accused and she was killed. Though there is no evidence that prosecution witnesses saw the accused assaulting the victim but they came to know that accused Indadulla had caused injuries to his wife resulting her death. The doctor also found injuries at the time of P.M. examination on the person of the victim and according to medical report the death of the victim was caused due to injury sustained by her on her head. At the relevant time of incident only accused Indadulla was present in the house as reveals from the evidence on record, but there is no statement by the defence side as to how the victim sustained injuries on her person which resulted her death. The evidence adduced by the prosecution if taken together proves the fact that it is accused Intajul @ Indadulla who had killed his wife."

16. Ms. Nargis, learned amicus curiae appearing for the appellant submits that in this

case the prosecution side has failed to prove the chain of circumstances so as to establish

the guilt of the accused. She submits that there is no evidence to indicate the sequence

of events leading to the injuries sustained by the deceased. According to the learned

amicus curiae, the testimony of the witnesses of the prosecution side are nothing but

hearsay evidence, who had merely seen the dead body in the place of occurrence after

the same was brought back from the hospital. Such being the position, the conviction of

the appellant is dehors any evidence and as such, the same is liable to be set aside by

this Court.

17. Mr. M. Phukan, learned Addl. P.P. Assam has submitted, in all fairness, that the

evidence brought by the prosecution side are all pertaining to the stage when the victim

was brought back from the hospital on being declared dead and therefore, the testimony

of these witnesses may not be sufficient to convict the accused/ appellant.

18. We have considered the submissions made by the learned counsel for both sides

and have also carefully gone through the materials available on record.

Page No.# 9/12

19. In this case, as has been noted above, the PW- 1 had lodged an ejahar alleging

physical and mental torture on her daughter by the accused No. 1 on dowry demand.

However, during her deposition before the court, PW- 1 did not say so. It appears that on

the day of the incident, the PW- 1 had arrived at the place of occurrence at much later

stage, i.e. after the police had reached there. She only saw the dead body of her

daughter with injury marks in the head and below the eyes. Save and except the above,

the testimony of PW- 1 does not throw light on any other aspect of the incident.

20. PW- 2 also did not have any knowledge as regards the circumstances under which

the victim had sustained grievous injuries but he had arrived at the place of occurrence

after receiving the information regarding death of Forhana Begum. On arriving there, he

saw the dead body of Forhana Begum lying in the courtyard with the injury marks on the

neck and on the left side of the chest and the accused Md. Intazul was found tied up with

a betel-nut tree.

21. Witnesses PW- 3, 4 and 7 also did not have any personal knowledge of the

circumstances under which the victim had sustained grievous injuries and therefore, their

testimonies can be said to be hearsay evidence, which would be of no value in proving

the prosecution case. Likewise the testimony of PWs- 5 and 6 also do not throw any light

as to the circumstances under which the victim had sustained injuries. PW- 7 had merely

put his signature in the inquest report.

22. From a perusal of the postmortem report, there can be no doubt about the fact

that the victim had died a homicidal death and that she had suffered grievous injuries

inflicted in the vital part of her body with both sharp and blunt object. The postmortem Page No.# 10/12

report also establishes the fact that the victim was pregnant at the time of her death.

However, the question that would arise for consideration by this Court is as to whether,

there was sufficient evidence brought on record by the prosecution side so as to establish

the charge brought against the accused beyond reasonable doubt.

23. As noticed above, there is no eye witness in this case and the prosecution has

made an attempt to prove the murder charge against the accused by adducing

circumstantial evidence. However, there is not even an iota of evidence to indicate as to

the circumstances under which the injuries were inflicted upon the victim. There is no

evidence to indicate as to the place where the occurrence took place. Surprisingly, the I/O

in this case has made no attempt to collect evidence indicating the circumstance

prevailing before the victim was taken to the hospital. There is no evidence to show as to

who had taken the victim to the hospital and in what condition. No weapon has been

seized in this case.

24. The learned trial court had held that at the time of the incident, the accused Md.

Intazul was present at home. We, however, do not find any evidence on record to support

such a conclusion. As a matter of fact the I/O did not record statements of the inmates of

the house in which the accused and the victim were residing so as to show that the

accused was present in the house when the incident took place.

25. The allegation of dowry demand as made in the ejahar was also not supported by

the mother of the victim while deposing before the court. There is no other evidence to

indicate that there was dowry demand or mental and physical torture caused by the

accused to his victim wife.

Page No.# 11/12

26. It is no doubt established principle of law that when crimes such as murder is

committed in secrecy, inside the matrimonial house of the deceased, the husband and the

members of the family would be under the legal obligation to explain the circumstances

under which the victim had sustained bodily injuries resulting to her death. However, such

burden under Section 106 of the Evidence Act would be cast upon the inmates of the

house only when, the prosecution succeeds in prima facie laying the foundation of the

charge brought under Section 302 IPC against the accused persons. It is in such cases,

the silence of the inmates of the house, can be treated as any additional link in the chain

of circumstances proved against the accused.

27. In the present case, as has been noted hereinbefore, the prosecution has failed to

adduce evidence so as to establish that the incident took place in the matrimonial house

of the victim when the accused was present. It is not clear as to when and where the

incident took place and if the victim had sustained injuries in the house of the accused

and who were the other inmates present therein. The neighbors of the victim also did not

mention about any hue and cry raised by the victim on being assaulted by the accused.

Therefore, although it cannot be denied that the victim had suffered a tragic homicidal

death under mysterious circumstances, yet, what cannot be lost sight of is the fact that

the prosecution has failed to establish the murder charge brought against the accused

Md. Intazul beyond reasonable doubt. In other words, we are of the opinion that the

prosecution has failed to prove the links in the chain of circumstances by adducing cogent

evidence on record. We also find that this is yet another instance of botched up

investigation by the I/O as a result of which, the actual culprit could not be brought to Page No.# 12/12

justice even after committing a heinous crime, thereby, leading to failure of justice.

28. Such being the position, the conviction of the appellant on the ground and reasons

mentioned in the impugned judgment and order dated 28-08-2016, in our view, is

unsustainable in the eye of law. The conviction of the appellant is accordingly, set aside.

29. The appellant Md. Intazul is hereby acquitted for want of evidence against him and

is hereby, set at liberty.

This appeal stands allowed.

The appellant be released from jail, if he is not wanted in connection with any

other case.

We make it clear that this judgment of ours shall not come in the way of payment

of victim compensation, if any, directed by the learned trial court.

Before parting with the record, we would like to place on record our appreciation

for the services rendered by Ms. S.K. Nargis, learned amicus curiae and direct the

Registry to make available to her, just remuneration, as per the notified rate.

Send back the LCR.

                                 JUDGE                        JUDGE
GS




Comparing Assistant