Jharkhand High Court

Unknown vs In The Hgh Court Of Jharkhand At ... on 10 March, 2021

IN THE HGH COURT OF JHARKHAND AT RANCHI
"vircinai Appellate Jurisdiction)

Criminal Appeal (DB) No.662 of 2016
with

Crimimal Appeal (D.8) Noa.o66 of 2016

   

yk dated eS, 203 & and & he ord

    

in Criminal Ape: al (D.By No.o62 of 2016:
i. dulekhs Bin, wio Nusibat Ansari

 

2. Batima Bibi, wo Mart auwar Alam,
Beth are ro-Matiyala, PS? PO-Govindpur, Distric

ot

tDhanbac

<

» Appellants
AND

Criminal Appeal (D.B) No.666 of 2016:
1 Mk anauwar Ala am, 9/6 Nastbat Ansari

. Nasibat Ansari s/o late Sababat Miyan

Bath are ro-Mati pS. -Govindpur, District-Dhanb

tn

  

"van
, POS

    

ad
«. Appellants

Che State of Jharkhand ». Respondent
fin both cases}

(Heard through VIC. an 10" March, 20213

   

HOS BLE ME. IUSTICE | > CHANDR: ASHERHAR
HON BLE MR, JUST IC E RATNAKER BHENGRA

Yo
?

wove thay A
Par the ¢ AOL Hants

    

Sania Kumar, Advncate

For the State

 

rs. Priva Shrestha, Spl PP
peal CD.) No.662 af 2015)
Vandana Bharti, APP

DN Aa ke i et?
OLB} Nao dee of 2016)

 

he marriage of Gulshan Arra was solemnized with Sah iadal
Ansari about six years prior to her death under SUSPICIOUS Circumstances
ardbepan which

h was recorded at 11:15 AM an

 

eo.OL2OT? at
village Marth vals near Barihet Kahar Khet ¢ field), Nasir Ansari has stated
 

 

 

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Appeal (DB) No.e62 of 2016 was released on ball by a co-ordinate Beneh of this Court but at the same time a notice for enhancement af

sentence was also issued to Julekha Bibi and Fatima Bibi ~ Julekhs Gps

x Y

has served the sentence and was released from custody on 10.09.2020. In

2016, by an order dated 11.08.2017

wna "

xO LS 'on a on, oo,

'sa "~ Sheet .

Crumial Appeal (DB) Manauwar Alar was released on ball by a co-ordinate Bench of this Court and by the sarne order notice for enhancement of sentence was

cv Mivan ~ Nasthat Ansari

issued is Manauwar Alam und Nasibat Ansari

has served the sentence and was released from custody on 28.09.2020, The proceedings before us disclose that these criminal

appeais were listed along with Criminal Appeal (D.B) No.2275 of 2017

on 27.01) 2020, On that day, the learned APPs informed the Cour about

» Rablo Ansari who had preferred Crimina!

release of Sahadat Ansari

SP 2017, On LE02.2021, Cenninal Appeal (D8)

Appeal (OS) No.2e7s NoeevS af 2017 was therelore listed under the heading "for orders". But, we donot find any reference about notice for enhancement of sentence to Sahadat Ansari. Ne has been released from custody and Criminal Appea!

(OLB) No. 2275 of 2017 was dismissed as not pressed. In view of the

nioresaid facts amd carcumstances, we would not procecd against Sahadat

Ansan, though we tind that his acquittal under seotion 302 of the Indian

Menal Code docs not appear proper ~ there is no State appeal agains! the

Penal Cade by Amendment 43 af 1986. A corresponding amendment in

The offence of dowry death was iIncerporated in the Indian

the Evidence Act was made to incorporate section 113-B. To constitute the offence under sectinn 304-B of the Indizn Penal Code the frets consituting the following ingredients must be proved G) death within sever Years of marriage, G3) death of a woman otherwise than under

rarmal cireunista:

8, Bud OF) soon before her death the woman w subjeeted to crueliy or harassment by hee husband or any relative of the nusband for or in connection with demand of dowry. Section 113-B af

the Pxidence Act raises a presumption of dowry death if soon before a

woman dies she was subjected to eruelty or harassment for, or in

Ex 0)

Ansari had informed him. PW has stated that Gulshan Arra stay 'ek for about two years in ber matramonial home and her in-laws would tke proper care but thereafter they started deman ding Rs. 25000/-. A mesting was crmverted in the village, Rs.4SG0/- was collected and paid to her

Susband. PWS-Atkur Ansari is the brother of Gulshan Arra who has also stated about happy stay of his sister in her matrimonial hore. PWo-Wahid Ansari is another co-villager of the informant who has also deposed in the Court on the same [nes. | n his eross-cxamination be has

admitted that the child of Gulshan Arma was fying with her

motherindaw, PWS-Md. Agimuddin Ansari is another co-villager who

bas alsa stated in his cross-examination that daughter of Gulshan Arra

was looked afler and brought up by the family of Bablu Ansari (Sahadat

Asari.

10, From the evidence of these witnesses, we find that there is no specific allegation of demand of dowry by the appellants, rather the witnesses have stated that Rs.4S00/- was paid to Sahadat Ansari to satisly his demand. PW9-Abdul Rahman Ansari and PW 10-Basir Ansari wha are

: earayerse eve teamed eeotiie Theos Mdyymoeee pega co-villagers of the wocused have turned bostie, These witnesses Rave

wer

flatly refused in the Court that their statement was recorded by the police.

{hey have denied every suggestion by the prosecution regarding their statements recorded under section 16] of the Code of Criminal Procedure. The evidence of a hostile witness can be used by the proseeution ard the defence as well but there Is nothing in the testimony PPWS and PWIO which can be used by the prosecution. We would also indicate that the statement of PWS and PW 10 in the cross-examination by the defence would remain in the realm of hearsay and can not be used by the defence. The evidence of PW6 and PW8 who are the co-villagers of the informant that the child of Quishan Arra was living with the family of her hushand is a relevant piece of evidence which creates a serious doult on involvement of these appellants in death of Guishan Arra, Ph, In our opinien, the prosecutian has falled to establish

demand of dowry, harassment and tortare of Gulshan Arra at the hands of

these appellants, and fn ary case there is no material on record to show

ge & >

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'eink tes aoe,

201/34 of the Indian Penal Code against the appellants, notwithstanding release of the appellants, namely, Julekha Bibi in Criminal Appeal (D8) No.G62 of 2016 and Nasibat Ansari in Criminal Appeal (23.8) No.666 of 2016 after completing the sentence. Accardingly, the judgment of conviction ae

dated 12.05.2016 and the order of sentence dated 20.05.2016 passed by the

jearned Addi. Sessions Judge-VH, Dhanbad in Sessions Trial No.346 of

2012, are set-aside, 16, Mirs, Priya Shreshtha, the learned Spi.PP and Mrs. Vandana

Bharti, the learned APP state that the agpellant, namely, Fatima Bibi Crindnal Appeal (D.B) No.6S2 of 2016 and the appellant, namely, Manaiuwar Alam in Crimmal Appeal (3.8) No,666 of 2016 are on bail,

Vy, Acsardingly, the appellant no.2-Patima Bibl in Criminal Appeal (OB) No.6. of 2016 who was released on ball vide order dated O2.08.2017 and the appellant no.i-Manauwar Alam in Criminal Appeal (0.68) No.v66 of 2016 who was released on ball vide order dated }LOS8.2017 shall be discharged of Nability of the bail-bonds furnishec by them.

LS. In the result, Crimizal Appeal (OLB) Ne. 662 ef 2016 and

Criminal Appeal (Dh. BR} No.666 af 2016 are allowed.

18, Consequently, LA No 10224 of 2018 in Criminal Apnea! (D.B)

ea Ne.662 of 2016 and LA. Nos.16225 of 2018 and 909 of 2621 in Cominal Appeal (D5) No.666 of 2016 stand dispased of,

2a Let the lower Court records be sent to the Court concerned forthwith.

ak. Let a copy of the judgment be transmitted to the Court concerned and the concerned Jail Superintender i throng gh 'Pax',

Saf.

(shree Chandrashekha nd.) Sd/- .

iRatanker Bhonegra, J.)