Telangana High Court
Sameer Ali, Mahabubnagar Dt., vs The State Of Telangana, Rep Pp., on 21 November, 2024
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HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
*****
CRIMINAL APPEAL No.36 OF 2017
Between:
Sameer Ali ...Appellant/A1
And
The State of Telangana ...Complainant/
Respondent
DATE OF JUDGMENT PRONOUNCED: 21.11.2024
Submitted for approval.
THE HONOURABLE SRI JUSTICE K.SURENDER
AND
THE HONOURABLE SRI JUSTICE ANIL KUMAR JUKANTI
1 Whether Reporters of Local newspapers
may be allowed to see the Judgments? Yes/No
2 Whether the copies of judgment may be
marked to Law Reporters/Journals Yes/No
3 Whether Their Ladyship/Lordship wish to
see the fair copy of the Judgment? Yes/No
__________________
K.SURENDER, J
___________________________
ANIL KUMAR JUKANTI, J
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* THE HONOURABLE SRI JUSTICE K.SURENDER
AND
THE HONOURABLE SRI JUSTICE ANIL KUMAR JUKANTI
+ CRL.A. No. 36 of 2017
% Dated 21.11.2024
# Sameer Ali ... Appellant/A1
And
$ The State of Telangana, ...Complainant/
Respondent
! Counsel for the Appellant: Sri P.Prabhakar Reddy
^ Counsel for the Respondent: Sri D.Arun Kumar
Learned Additional Public Prosecutor
>HEAD NOTE:
? Cases referred
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HON'BLE SRI JUSTICE K.SURENDER
And
HON'BLE SRI JUSTICE ANIL KUMAR JUKANTI
CRIMINAL APPEAL No.36 OF 2017
JUDGMENT:
(per Hon'ble Sri Justice K.Surender)
The appellant was convicted and sentenced to undergo Life
Imprisonment under Section 302 IPC vide judgment in S.C.No.13 of
2014 dated 11.01.2017 passed by the Special Sessions Judge-cum-
VII Additional District and Sessions Judge, Mahabubnagar.
2. Heard Sri.P.Prabhakar Reddy, learned Counsel appearing for
the appellant and Sri D.Arun Kumar, learned Additional Public
Prosecutor.
3. According to the prosecution on 14.04.2013 around 9:00 p.m.,
the appellant namely Sameer Ali allegedly poured petrol/kerosene
on the deceased and burnt her. She was taken to the hospital. In
the hospital, requisition was given by the duty doctor under Ex.P14
to the jurisdictional Magistrate for recording the Dying Declaration.
The Magistrate arrived at 10.30 p.m. and recorded the Dying
Declaration. The Dying Declaration was recorded after putting
preliminary questions. The duty doctor also endorsed that the
patient is conscious, coherent and was mentally in a fit status of
mind, for recording the statement. After the endorsement of duty
doctor, the learned Magistrate-PW.15 started recording the
statement in his own handwriting. Initially, before recording the
Dying Declaration, 6 questions were put by the learned Magistrate
to satisfy himself that she was in a fit state of mind for recording
the statement of the deceased, and started recording the statement.
4. To the question put by the learned Magistrate 'what
happened', the deceased answered saying that 'My husband
Sameer, when I was sitting at the entrance of the house, he came
and poured Kerosene on me, lit fire and went away. The statement is
voluntarily given by me and there is no force by anyone.' (translated
by me)
5. To the next question 'do you wish to say anything else?' the
deceased answered 'nothing'.
6. Thereafter, the learned Magistrate endorsed that the statement
was read over to the deceased and she put her right thumb
impression after the statement was read over and admitted to be
correct. The duty doctor again certified that the patient was
conscious, coherent and was mentally in a fit state of mind, during
recording of the statement. It was also signed by the doctor at 10.45
p.m.
7. Another statement of the deceased was recorded by PW.17-
SHO of P.S., I town, which was marked as Ex.P17. In the said
statement deceased narrated that while she was sitting at the
entrance of her house, her ex-husband to whom divorce was given
came walking and poured Petrol on her and lit her on fire.
8. On the basis of the statement recorded by P.W.17, FIR was
registered under Section 307 IPC. The victim died on 15.04.2013.
On the same day, inquest proceedings were concluded and also the
postmortem examination. Alteration memo was filed which is
Ex.P19. In the alteration memo, Section of law was altered from
Section 307 IPC to Sections 498-A and 302 of IPC against Sameer,
who is resident of Habeebnagar.
9. Learned Sessions Judge having examined the evidence placed
on record found that the appellant was guilty for deliberately
burning the deceased by setting her on fire and accordingly
convicted him.
10. Learned counsel appearing for the appellant argued that the
prosecution has failed to prove the identity of the person who burnt
the deceased. In the Dying declaration recorded by the learned
Magistrate, it was mentioned as 'my husband Sameer", however, in
the statement made to P.W.17, it was mentioned as 'Sameer, ex-
husband to whom divorce was given". In the said circumstances,
when the two dying declarations, made before her death are
contradictory to one other, implicating the present husband and
also the ex-husband, whose names are incidentally 'Sameer',
benefit of doubt has to be given. The prosecution has not come up
with any other evidence other than the two Dying Declarations to
implicate the appellant only as the person who had perpetrated the
crime.
11. On the other hand, Sri Arun Kumar Dodla, learned Additional
Public Prosecutor submits that the findings of the learned Sessions
Judge are correct and it was stated specifically in the statement
recorded by P.W.17 regarding the identity of the accused that he
was the ex-husband to whom divorce was given. In the said
circumstances, there is no element of doubt regarding identity of
the accused.
12. Admittedly, there are no eye witnesses to the incident. No one
has seen the appellant near the place of incident. All the witnesses
turned hostile to the prosecution case. The only evidence that was
before the learned Sessions Judge was the statement recorded by
the learned Magistrate/P.W.15 and the statement recorded by
P.W.17, who is the police officer.
13. In the Dying Declaration, which was recorded at 10.30 p.m, it
was mentioned as 'Sameer, my husband'. The said dying
declaration was recorded by the Magistrate having followed due
procedure laid down under Rule 34 of Criminal Rules of Practice. In
fact, the duty Doctor has given requisition and the doctor was
present at the time of recording the statement of the deceased. The
Doctor endorsed even prior to the statement being recorded that the
deceased was in fit state of mind for recording dying declaration
and after recording also, duty Doctor endorsed that during the
course of recording the statement, the deceased was in a fit state of
mind.
14. However, as seen from Ex.P17, statement which was recorded
by P.W.17, there is no time mentioned as to when the said
statement was recorded. The assistance of any Doctor was not
taken to certify the mental status of the deceased. As seen from the
statement, there were no preliminary questions that were put to the
deceased. It is not explained as to why the assistance of the Doctor
was not taken to know about the mental condition of the deceased
while P.W.17 recorded the statement of the deceased.
15. When two dying declarations are made, one contradicting the
other, the dying declaration recorded by the learned Magistrate by
taking all precautions and also the assistance of the Doctor, has to
be relied upon. In the dying declaration recorded by the Magistrate,
the deceased stated that it was the husband Sameer who had
poured kerosene on her and lit her on fire.
16. The police, during investigation did not make any efforts to
trace out the place from where the petrol was purchased by the
appellant. In fact, the learned Sessions Judge found that there is
no evidence to show that the deceased had procured petrol, which
was used in burning the deceased.
17. In view of above discussion, the appellant being ex-husband
and in the dying declaration recorded by the Magistrate, it was
specifically stated that her 'husband Sameer' had poured Kerosene
on her, benefit of doubt has to be extended to the appellant.
18. In the result, the judgment of trial Court in S.C.No.13 of 2014
dated 11.01.2017 is hereby set aside and the appellant/A1 is
acquitted. Since the appellant is on bail, his bail bonds shall stand
cancelled.
19. Accordingly, Criminal Appeal is allowed.
__________________
K.SURENDER, J
____________________________________
ANIL KUMAR JUKANTI, J
Date : 21.11.2024
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