BHANUBEN vs. STATE OF GUJARAT

Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -1- REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1209 OF 2015 (ARISING OUT OF SLP (Crl.) NO. 3869 OF 2015) BHANUBEN AND ANR. ………APPELLANTS Versus STATE OF GUJARAT ……RESPONDENT J U D G M E N T JUDGMENT V.GOPALA GOWDA, J. Leave granted. 2. This appeal is filed by the appellants against the impugned judgment and order dated 23.02.2015, passed in Criminal Appeal No. 101 of 2010, by the Page 1 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -2- High Court of Judicature of Gujarat at Ahmedabad, wherein the High Court has dismissed the appeal of

and 306 read with Section 114 of the Indian Penal Code, 1860 (in short “I.P.C.”) passed by the Fast Track Court, Veraval, Camp Una, in Sessions Case No.9 of 2007 (hereinafter “the trial court”) in its judgment and order dated 21.11.2009. The appellants have prayed to set aside the same and quash the criminal proceedings initiated against them by the respondent-State, urging various legal grounds. 3. The brief facts of the case are stated hereunder JUDGMENT to appreciate the rival legal contentions urged on behalf of the parties: The appellant nos. 1 and 2 are the mother-in-law and the sister-in-law of the deceased respectively. It is the case of the prosecution that the deceased was residing with her husband and in-laws in a joint Page 2 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -3- family at Kodinar with a minor daughter. However, within 2 years of marriage, the deceased was

deceased was also allegedly driven out of her matrimonial home and was forced to stay at Kanta Stri Vikas Gruh at Rajkot. 4. The deceased informed the complainant, who is her paternal uncle about the harassment and that her husband and in-laws were demanding an amount of Rs.20,000/- from her. The maternal uncle of the deceased persuaded her to compromise with her in-laws and sent her back to her matrimonial home. JUDGMENT Thereafter, the deceased was kept well for a month but she was later allegedly beaten up and driven out of her matrimonial home. A case was registered against them before the Amreli Nari Surakhsha Gruh. After 2 months, the husband and the father-in-law of the deceased brought her back after making a settlement. After a month of her return to her Page 3 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -4- matrimonial home, the deceased was again allegedly beaten up and thrown out of her home. The deceased

application was filed before the Babra Court. The husband of the deceased brought her back home again after making a settlement before the Court but she was again allegedly beaten up by her in-laws against which she filed a case before the Amreli Mahila Vikas Gruh, where her maintenance was fixed at Rs.1,000/- p.m. but the same was not paid by her husband. 5. The deceased then stayed at the Gondal Bala JUDGMENT Ashram (orphanage) and from there she again went back to her in-laws place at Kodinar to meet her daughter whose custody was with her husband as part of a compromise between herself and the accused. It is further the case of the prosecution that on 12.11.2006 at about 11.30 hours when the complainant was on his way to work he received an information Page 4 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -5- that the deceased had consumed poison and later came to know through his daughter that the deceased had passed away.

I.C.R. No.172 of 2006 before the Kodinar Police Station against the appellants and the husband of the deceased. Thereafter, further investigation was carried out, the panchanama of the scene was drawn, the statements of the witnesses were recorded and the accused were arrested. 7. The learned trial court after recording the evidence of prosecution witnesses and on perusal of JUDGMENT the dying declaration of the deceased and on consideration of the same, convicted and sentenced the present appellants and the husband of the deceased for the offences punishable under Sections 498A and 306 read with Section 114 of I.P.C. The accused were to undergo 3 years of rigorous imprisonment with a fine of Rs.5000/- and in Page 5 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -6- default, further simple imprisonment of six months for the offences punishable under Sections 498A and

ordered to undergo 10 years rigorous imprisonment with a fine of Rs.12,000/-each and in default, further simple imprisonment of one year. The accused were acquitted for the offences punishable under Section 304B read with Section 114 of the I.P.C. and Section 4 of the Dowry Prohibition Act, 1961. 8. Being aggrieved by the same the accused filed an appeal before the High Court of Gujarat which dismissed the same holding that it has been well JUDGMENT established that the accused have instigated the deceased and thereby they abetted the deceased in committing suicide. The High Court further held that the accused and his family members caused mental and physical cruelty and therefore, the deceased was put in a critical condition and consumed poison and ended her life. It further held that on perusal of Page 6 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -7- the findings recorded by the trial court it was impossible that the deceased could have consumed

guilty of the above mentioned offences. The High Court has thus upheld the order of conviction and sentence passed by the trial court against all the accused persons. It is stated that the husband of the deceased has already undergone the period of sentences passed against him and has been released from jail. The present appeal has been filed by the appellants-the mother-in-law and the sister-in-law of the deceased praying to set aside their JUDGMENT conviction and sentence and for their enlargement on bail. 9. It has been contended by the learned counsel on behalf of the appellants that the guilt or even the involvement of the appellants in the commission of the offence has not been rightly pointed out by the courts below as there are no independent Page 7 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -8- evidence/witnesses against them. Thus, the case against the appellants has not been proved beyond reasonable doubt.

trial court did not find any incriminating material evidence against the accused so as to punish them under the aforementioned offences. In the present matter, the only evidence adduced before the courts below was the deposition of the relatives of the deceased and no independent witnesses were examined. He has further submitted that as per the provisions under Section 113(A) of the Indian Evidence Act, 1872, the abetment on the part of the accused has JUDGMENT not been proved by the prosecution. 11. He has further contended that the courts below have not considered the dying declaration of the deceased and the deposition made by the doctor who had examined her that were recorded by the Executive Page 8 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -9- Magistrate do not mention any allegation against the accused.

the respondent that the trial court and the High Court after appreciating the evidence on record and the submissions made on behalf of the parties have rightly convicted and sentenced the accused for the afore- mentioned offences. 13. She has submitted that the ingredients under Sections 498A, 306 and 304B of I.P.C. are established beyond all reasonable doubt against the JUDGMENT accused. She has further submitted that from the evidence of the witnesses, it has been clearly established that the appellants were mentally and physically harassing the deceased and even had driven her out of her matrimonial house several times. Page 9 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -10- 14. She has further submitted that the presumption as to the abetment of suicide as per Section 113A of

abetting her in the commission of suicide which is the concurrent finding on fact and the appellants have not made out a case for interference of this Court. 15. On the basis of the rival legal contentions urged on behalf of the parties and the evidence on record, the following questions would arise for our consideration: JUDGMENT 1) Whether, the Courts below have rightly convicted and sentenced the accused for the offences punishable under Sections 498A and 306 read with Section 114 of I.P.C.? 2) What order? 16. Before arriving at an irrefutable conclusion, we have to first determine as to whether the deceased was tortured and meted with cruelty by the accused Page 10 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -11- or not? To find out the same, we have perused the evidence placed on record by the prosecution viz. ,

17. It is an undisputed fact that the deceased was frequently taking refuge at Kanta Stri Vikas Gruh, Rajkot, Mahila Vikas Gruh and Gondal Bala Ashram. It is also an undisputed fact that her paternal relatives had pacified her many a times and she was sent back to her in laws’ home after compromise. The same has been proved by the deposition of PW-6 paternal uncle of the deceased at Exh.69 before the trial court and PW-7-the wife of PW-6 and PW-9-the JUDGMENT brother of the deceased. The same has also been further corroborated by PW-19 who is a social worker at Amreli Mahila Vikas Gruh at Exh.135. It is also an undisputed fact that the deceased had filed a complaint against the accused for maintenance, which was not paid to her by her husband. She had also filed an FIR against the accused on 14.02.2006 under Page 11 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -12- Sections 498A, 506(2) 114 of I.P.C and Sections 3 and 7 of the Dowry Prohibition Act, 1961. On several

abovementioned witnesses have also stated that the deceased was regularly taunted and mentally and physically harassed by the accused and she had complained about the same to the above mentioned witnesses. 18. It has also been deposed before the trial court by several other independent witnesses who are the neighbours of the accused and live in the same vicinity that they had witnessed heated exchanges JUDGMENT and quarrel between the accused and the deceased which has been corroborated by Ravibhai Dodia (PW-8) in his testimony at Exh.80 before the trial court. Further, another independent witness, Smt. Savitaben (PW-10), has also deposed before the trial court at Exh.84 that the deceased had sat on “Otla” of her house for 2 consecutive days as the accused had Page 12 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -13- locked up their house and gone somewhere and came back only when they received a call from their

several days sleeping at odd places like, empty buses, etc. as she had nowhere else to go. 19. Further, the deposition of the witness Hirakumar Kanabhai Gohil (PW-12) in his testimony at Exh.95 had stated before the trial court that the deceased was loitering outside his street and had asked for his help, thereby claiming that her husband and in-laws were trying to kill her and that is why she had run away from their home. She also had burn JUDGMENT marks branded on her hands. Therefore, he had helped her and paid her an amount of Rs.200/- for the bus fare. We have also taken note of the fact that the mother-in- law ignored the pleas of the deceased by calling her act as “epileptic fits” when the deceased had come running out of her house and was Page 13 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -14- calling out to her for help on the day of the unfortunate incidence.

deposition of the above mentioned witness is unreliable and this Court has no reason to believe the same to annul the finding of conviction on the charge against the appellants. Therefore, in the light of the above mentioned depositions made and based on the facts and circumstances of the case, it has been aptly held by the courts below that the prosecution has established by adducing cogent and convincing evidence that the deceased had been JUDGMENT tortured by her in-laws and her husband. The reason that the deceased kept coming back to her matrimonial home by way of compromise in spite of all the cruelty and torture meted against her is because of her minor daughter who was living with her husband. Thus, the ingredients to constitute the offence under the provision of Section 498A of Page 14 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -15- I.P.C. have been fully satisfied in the present case against the appellants. The relevant provisions of Section 498A read thus:

(a) any wilful conduct which is of such a nature as is likely to drive the woman to commit suicide or to cause grave injury or danger to life, limb or health (whether mental or physical) of the woman; or JUDGMENT (b) harassment of the woman where such harassment is with a view to coercing her or any person related to her to meet any unlawful demand for any property or valuable security or is on account of failure by her or any person related to her to meet such demand.” Page 15 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -16- 21. The deceased was subjected to cruelty at the hands of her husband and her in-laws and the

she was harassed beyond limits by her in-laws, which had caused her grave mental and physical injury. The same had made her run away from matrimonial home on several times and had ultimately resulted in her death. On the issue that the above mentioned witnesses are interested witnesses and their evidence cannot be accepted by this Court as contended by the learned counsel on behalf of the appellants is also rejected in the light of the JUDGMENT decision of this Court in the case of Vishwanath 1 Agrawal v. Sarla Vishwanath Agrawal , wherein this Court has held thus: “39…….In a matrimonial dispute, it would be inappropriate to expect outsiders to come and depose. The family members and sometimes the relatives, friends and neighbours are the most natural witnesses. 1 (2012) 7 SCC 288 Page 16 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -17-

22. Now, coming to the point of determining whether the accused had abetted in the commission of suicide of the deceased as provided under Section 306 of I.P.C., the same cannot be proved with conclusive evidence in the light of the fact that the deceased in her dying declaration had clearly stated that she had consumed the poisonous tablets by mistake. The JUDGMENT same was further corroborated by the doctor who had examined her and had declared her as stable and conscious enough to give a reasonable statement. Reliance has also been placed upon the decision of this Court in the case of Bhola Turha v . State of 2 Bihar , wherein this Court has held thus: 2 (1998) 9 SCC 15 Page 17 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -18-

23. Further, the accused were present inside the house at the time the deceased consumed the poisonous tablet and they had taken her to the JUDGMENT hospital as soon as they realized that she was in a critical condition. Thus, even though the cruelty aspect meted on the deceased has been proved beyond all reasonable doubt, it cannot be said that the same had lead her to commit suicide or that the accused had abetted in the commission of the same, as is clear from the facts and circumstances of the Page 18 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -19- present case. The appellant no.1 herein even though had behaved stoically in the beginning by calling

she called her son and they took her to the hospital for examination and treatment. This act of the accused clearly shows that they did not abet the deceased in the commission of the suicide, if at all it was a suicide. 24. From the facts and circumstances of the present case and upon the examination of the body of deceased, it is clear that her death was a result of an accident and she had mistakenly consumed the JUDGMENT poisonous tablet as the same was kept with other medicines. Had the deceased wanted to implicate the accused, she would have revealed their names in the final moments before her death, as she had nothing to fear for and her antecedent showed that she had previously filed a complaint against the accused Page 19 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -20- when they harassed her. If the accused had any hand in her death, the same would have been revealed in

reasonable doubt that the accused had abetted the deceased in the commission of suicide as provided under the provision of Section 306, I.P.C. 25. In view of the above observations made, it is amply clear that even though the accused had tortured and harassed the deceased because of which she was constantly running away from her matrimonial home and had also filed a number of complaints against the accused, the same cannot be said to be JUDGMENT the reason for her death in the light of the facts and circumstances of the present case and the dying declaration made by her. 26. The learned counsel for the appellants has placed reliance upon the decision of this Court reported in the case of Ramesh Kumar v. State of Page 20 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -21- 3 Chhattisgarh at paragraph 22 wherein it is held that Sections 498A and 306 IPC are independent and

Section 498A IPC, it does not follow that on the same evidence, he must also and necessarily be held guilty of having abetted the commission of suicide by the women concerned under 306 IPC. Therefore, the conviction and sentence for offence punishable under Section 306 read with Section 114 of the IPC of the present appellants is contrary to the legal evidence on record particularly, the dying declaration of the deceased and the conduct of the accused who took the JUDGMENT deceased to the hospital. This fact has been grossly ignored by the courts below while convicting and sentencing the appellants for the aforesaid offences. Therefore, the conviction and sentence for the aforesaid offence is erroneous and accordingly it is liable to be set aside. 3 (2001)9 SCC 618 Page 21 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -22- 27. After evaluation of evidence on record and concurrent finding of fact recorded by the trial

498A and 306 read with Section 114 of I.P.C. The accused were acquitted for the offences punishable under Section 304B read with Section 114 of I.P.C. and Section 4 of the Dowry Prohibition Act, 1961 as they did not find any evidence on record to bring home the guilt of appellants for the offences punishable under Section 306 as there is no cogent evidence in this regard in the finding of fact. Therefore, the conviction and sentence for the JUDGMENT offence punishable under Section 498A of I.P.C. with regard to cruelty is held to be proved by the courts below. The same is accepted by us and they are required to be convicted and sentenced for the offence punishable under Section 498A, I.P.C. The conviction and sentence passed by the High Court for the offence punishable under Section 306 read with Page 22 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -23- Section 114 of I.P.C. is liable to be set aside, accordingly, we set aside the same.

to be carefully examined by us taking into consideration the facts and circumstances of the case as to what sentence is required to be imposed upon the appellants. Keeping in view the age of the appellants i.e. the appellant No. 1-mother-in-law of the deceased who is said to be around 60 years of age and appellant No.2-sister-in-law of the deceased who is more than 35 years of age and having a child to take care of, we deem it fit and proper to limit JUDGMENT the sentence to the period of imprisonment already undergone by them. 29. We partly set aside the impugned judgment and order dated 23.02.2015 of the High Court of Gujarat at Ahmedabad in Criminal Appeal No. 101 of 2010. Page 23 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -24- We confirm the conviction on the charge under Section 498A of I.P.C. and having regard to the

in custody is the sentence. We modify and reduce the sentence to the period of imprisonment already undergone by them. 30. Since, we have stated that period already undergone is the sentence which we have modified in this judgment for the conviction under Section 498A of the I.P.C. and in pursuant to the impugned judgment and order of the High Court, the appellants have surrendered to undergo the imprisonment. JUDGMENT Presently, they are undergoing sentence imposed by the High Court and therefore, we direct the Jail Superintendent, Rajkot Central Prison, Rajkot, Gujarat to release them forthwith, if not required in connection with any other criminal case. Page 24 Crl.A.@ S.L.P. (Crl.)No.3869 of 2015 -25- 31. Accordingly, the appeal is allowed to the aforesaid extent. ……………………………………………………………J. [T.S.THAKUR] ……………………………………………………………J. [V.GOPALA GOWDA] New Delhi, September 14, 2015 JUDGMENT Page 25