POONAM BAI vs. THE STATE OF CHHATTISGARH

1 NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No. 903 OF 2018 POONAM BAI  …  APPELLANT   Versus THE STATE OF CHHATTISGARH          …  RESPONDENT       J U D G M E N T MOHAN M. SHANTANAGOUDAR, J. 1. This   appeal   calls   into   question   the   judgment   dated 06.04.2018 passed by the High Court of Chhattisgarh at Bilaspur in ACQA No.205 of 2010, by which the judgment of the trial court was set aside and the appellant was convicted under Section 302 of the Indian Penal Code (in short, “the IPC”) for committing the Signature Not Verified murder   of   the   deceased   Vimla   Bai   and   sentenced   to   undergo Digitally signed by VISHAL ANAND Date: 2019.04.30 16:22:19 IST Reason: rigorous imprisonment for life and to a fine of Rs.500/­. 2 2. The case of the prosecution in brief is as follows: The deceased Vimla Bai was the wife of Pilaram Sahu (P.W. 3).  The appellant Poonam Bai is the daughter of Balaram, P.W. 3’s brother, and thus the niece of the deceased.  On the date of the incident, i.e. 01.11.2001, around noon, the appellant Poonam Bai came  to  the  house  of  the   deceased when she  was  alone, quarreled with her, poured kerosene on her body and lit a fire with   a   match­stick.   Vimla   Bai   sustained   burn   injuries   and succumbed thereto in the hospital.  The matter was reported to Police Station Gurur on the same day by Lalita Sahu (P.W. 2, the daughter of the deceased) at about 12.05 p.m. 3. The trial court, on evaluation of the material on record, acquitted   the   appellant   of   the   charges   levelled   against   her. Feeling dissatisfied with the order of the trial court, the State preferred   an   appeal   before   the   High   Court,   which   vide   the impugned judgment, as mentioned above, convicted the appellant under Section 302 of the IPC.  4.         Mr. Siddhartha Dave, learned senior counsel appearing on   behalf   of   the   appellant,   has   taken   us   through   the   entire material on record. He submitted that the prosecution has not proved   its   case   beyond   reasonable   doubt,   there   are   no   eye 3 witnesses   to   the   incident   in   question   and   the   case   of   the prosecution mainly rests on two dying declarations. According to the learned senior counsel, the motive for the offence has not been proved, and the High Court was not justified in reversing the judgment of acquittal passed by the trial court, particularly when the judgment of the trial court cannot be said to be perverse. According to him, the trial court was fully justified in acquitting the accused since the sole circumstance of the dying declarations relied upon by the prosecution has not been proved.   5. Per contra, Mr. Sumeer Sodhi, learned counsel for the respondent­State vehemently argued in support of the judgment of the High Court.   6. We   have   heard   the   rival   submissions   of   the   learned counsel for the parties and carefully perused the record. 7. The prosecution mainly relies upon the dying declaration (Exhibit P­2), which is stated to have been recorded by the Naib Tehsildar­cum­Executive Magistrate (P.W.1) in the hospital.  The oral dying declaration made by the deceased before Lalita Sahu (P.W. 2), Pilaram Sahu (P.W. 3) and Parvati Bai (P.W. 4) has also been relied on. 4 8. Undisputedly, and as is clear from the evidence of Dr. J.S.   Khalsa   (P.W.   11),   who   conducted   the   post­mortem examination, the deceased had sustained 100% burn injuries all over the body.   He also deposed that due to her severe burn injuries, the deceased was in a state of shock. 9. As   mentioned   supra,   as   compared   to   the   oral   dying declaration,  more  emphasis  was  laid  on the  dying  declaration (Exh.P­2) stated to have been recorded by the Naib Tehsildar­ cum­Executive  Magistrate   in  the  hospital and  the   panchnama (Ex.P­1) prepared by him regarding the recording of this dying declaration.   As   a   matter   of   fact,   the   case   of   the   prosecution mainly depends on the same.   10. There cannot be any dispute that a dying declaration can be the sole basis for convicting the accused. However, such a dying declaration should be trustworthy, voluntary, blemishless and reliable. In case the person recording the dying declaration is satisfied that the declarant is in a fit medical condition to make the statement and if there are no suspicious circumstances, the dying declaration may not be invalid solely on the ground that it was not certified by the doctor. Insistence for certification by the doctor is only a rule of prudence, to be applied based on the facts 5 and circumstances of the case. The real test is as to whether the dying declaration is truthful and voluntary. It is often said that man will not meet his maker with a lie in his mouth. However, since the declarant who makes a dying declaration cannot be subjected to cross­examination, in order for the dying declaration to be the sole basis for conviction, it should be of such a nature that it inspires the full confidence of the court. In the matter on hand,   since   Exh.   P2,   the   dying   declaration   is   the   only circumstance relied upon by the prosecution, in order to satisfy our   conscience,   we   have   considered   the   material   on   record keeping   in   mind   the   well­established   principles   regarding   the acceptability of dying declarations. 11. The Naib Tehsildar­cum­Executive Magistrate (P.W.1) has deposed that the police had sent a requisition to the Tehsildar (as per Exh. P­3), who in turn requested P.W.1 to go to the spot and record the statement of the injured.  P.W.1 has also deposed that he received such requisition at 12.15 p.m. on the date of the incident, and immediately thereafter, he went to the hospital and recorded   the   statement   of   the   victim   (Exh.P­1).   He   has   also deposed that he drew the panchnama regarding the recording of the dying declaration in the presence of three persons. It is to be 6 noted that the dying declaration (Exh.P­2) as produced before the Trial   Court   is   only   a   photocopy,   which   is   not   admissible   in evidence. The original copy of the dying declaration has not been produced before the Trial Court. Also, though it has been stated by the Naib Tehsildar­cum­Executive Magistrate (P.W.1) that he had taken the signature of three witnesses, the photocopy of the dying declaration does not contain the signature of any witness. It is the case of the prosecution that P.W. 1 recorded the dying declaration in the hospital.   But he has admitted in his cross­examination that none of the doctors were present on that day, and that the hospital was closed since it was a Sunday.  He has also admitted in his cross­examination that he did not put any  question  to  the   victim   to find   out  whether   she  was   in a position to make a statement or not.  He also did not try to verify whether the  victim  had the  power to recollect the  incident in question. Hence, it is clear that P.W. 1 did not satisfy himself about   the   fitness   of   the   victim   to   make   a   statement.   No verification or certification of the doctor regarding the fitness of the   victim   to   make   a   statement   can   be   found   on   the   dying declaration   either.     In   addition,   absolutely   no   reasons   are forthcoming either from the Investigating Officer (P.W. 12) or from 7 the Naib Tehsildar­cum­Executive Magistrate (P.W. 1) as to why the original dying declaration was not produced before the Trial Court.   12. Moreover, the records do not reveal a clear picture of what happened at the time of occurrence or subsequently.   The Investigating Officer (P.W. 12) has admitted that he went to the spot of the offence at about 12.15 p.m., immediately after getting news of the incident at about 12 o’ clock.  When he arrived, the victim was unconscious, and her skin was peeling off. He was the first person to reach the scene of offence, and shifted her to the hospital while she was still unconscious. If it is so, it is quite unbelievable   as   to   how   the   victim   could   have   made   such   a lengthy statement as found in Exh.P­2 at about 12.15 to 12.30 p.m., that too in an unconscious condition, before P.W.1.  To add to   this,   there   is   not   even   a   whisper  in   the   deposition   of   the Investigating Officer about the presence of the  Naib Tehsildar­ cum­Executive   Magistrate   (P.W.1)   or  about   him   recording   the dying declaration at about 12:15 p.m.  The Investigating Officer has  spoken   neither   about  the  requisition  sent  by   him   as   per Exh.P­3 nor about the alleged dying declaration (Exh.P­2) which is stated to have been recorded by P.W.1.   Notably, the Naib 8 Tehsildar has deposed that when he went to the hospital, the police were   already   there.     If   it  was   so,   and   if   he  had   really recorded the dying declaration as per Exh.P­2, the Investigating Officer   would   have   deposed   about   the   same   before   the   Trial Court.     But   such   records   are   not   forthcoming.    In   such circumstances,   the   role   of   the   Naib   Tehsildar­cum­Executive Magistrate (P.W. 1) appears to be highly suspicious.  It is also curious to note that the Investigating Officer has deposed that he went to the spot immediately after getting the oral information about the incident, whereas the crime came to be registered based on the FIR of Lalita Sahu (P.W.2) at about 15:30 hours, i.e. 3.30 p.m.  13. The trial court has taken pains to evaluate the entire material on record and has rightly come to the conclusion that the so­called dying declaration (Exh.P­2) is unbelievable and not trustworthy.  Valid reasons have also been assigned by the trial court for coming to such a conclusion. Per contra, the High Court while setting aside the said finding has not adverted to any of the reasons assigned by the trial court relating to the authenticity or reliability of the dying declaration. The view taken by the trial court, in our considered opinion, is the only possible view under 9 the facts and circumstances of the case.   14. As far as the oral dying declaration is concerned, the evidence   on   record   is   very   shaky,   apart   from   the   fact   that evidence   relating   to   oral   dying   declaration   is   a   weak   type   of evidence in and of itself.  As per the case of the prosecution, the deceased had made an oral dying declaration before Lalita Sahu (P.W. 2), Pilaram Sahu (P.W. 3), Parvati Bai (P.W. 4), and others. Though P.Ws. 2, 3 and 4 have deposed that the deceased did make   an   oral   dying   declaration   before   them   implicating   the appellant, this version is clearly only an afterthought, inasmuch as the same was brought up before the trial court for the first time.   In their statements recorded by the police under Section 161 of the Code of Criminal Procedure, these witnesses had not made any statement relating to the alleged oral dying declaration of the deceased.  These factors have been noted by the trial court in its detailed judgment.  Thus, the evidence of P.Ws. 2, 3 and 4 relating   to   the   oral   dying   declaration   is   clearly   an   improved version, and this has been proved by the defence in accordance with law. 15. Since the evidence relating to the dying declarations has not been proved beyond reasonable doubt by the prosecution, in 10 our   considered   opinion,   the   High   Court   was   not   justified   in convicting the appellant, inasmuch as there is no other material against the appellant to implicate her. The motive for the offence, as alleged by the prosecution, has also not been proved.   16. Having   regard   to   the   totality   of   the   facts   and circumstances of the case, we conclude that the judgment of the High Court is liable to be set aside, and the same is accordingly set aside and that of the trial court is restored. As the appellant is acquitted   of   the   charges   levelled   against   her   and   she   is   in custody, we direct that the appellant be released forthwith, if not required in connection with any other case. 17. The appeal is allowed accordingly.       ………........................................J.                                            (N.V. RAMANA)   ….………....................................J.   (MOHAN M. SHANTANAGOUDAR)   …….……….................................J.   (S. ABDUL NAZEER) NEW DELHI; APRIL 30, 2019.