STATE OF HIMACHAL PRADESH vs. JAI CHAND

1   REPORTABLE    IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 269 OF 2007 STATE OF HIMACHAL PRADESH    … APPELLANT VERUS JAI CHAND            … RESPONDENT J U D G M E N T SUDHANSU JYOTI MUKHOPADHAYA, J. This appeal is preferred by the State of Himachal Pradesh  th against   the   judgment   dated   16   November,   2004     in   Criminal  Appeal No. 392 of 2002. By the impugned judgment the Division  Bench of the Himachal Pradesh High Court at Shimla, acquitted  JUDGMENT the accused­respondent by allowing the appeal   and set aside  the order of conviction under Section 302 IPC and Section 498­A  IPC with sentence thereunder,   passed by the Sessions Judge,  th Hamirpur, HP on 13  June, 2002. 2. The   respondent(herein)   Jai   Chand,   along   with   two   others  were   tried   for   offence   punishable   under   Section   302   (r/w  Section 34)IPC and Section 498­A IPC.  Learned Sessions Judge,  Hamirpur   found Jai Chand, accused no. 1 to be guilty under  Page 1 2 Section   302   and   498­A   IPC.   He   was   sentenced   to   undergo  Imprisonment for life and to pay fine of Rs.5000/­,  in default  of payment of fine,  to undergo imprisonment for one year.  No 

accused.   The two other accused, namely, Prem Chand and Smt.  Nimmo Devi were acquitted. 3. The   record   reveals   that   accused   no.   1,   Jai   chand  (respondent   herein)   and   accused   no.   2,   Prem   Chand   are   real  brothers whereas accused no.3, Nimmo Devi is their sister­in­ law (Bhabhi), the wife of their  elder brother, Prakash Chand.  4. The prosecution version as unfolded during the trial may  briefly be stated as follows: Smt. Vidya Devi (since deceased) was wife of Jai Chand,  accused no. 1(respondent herein).  She was married to Jai Chand  JUDGMENT th in the year 1996.   On 13   July, 2001, Smt. Vidhya Devi was  brought to District Hospital, Hamirpur in serious condition by  accused no. 1 for medical treatment.   The Medical Officer on  duty   had   informed   the   police,   Police   Station   at   Sadar   vide  th Rapat No. 3 dated 13  July, 2001(Ex.PW­8/A) that one woman was  brought to the hospital for medical treatment  under suspicious  circumstances.  On  the said information, Sansar Chand (PW­8),  Inspector/S.H.O.  accompanied by other police officials went to  Page 2 3 the hospital where he found the dead body of Vidya Devi lying  in the Varanda. Roshan Lal, (PW­1), father of the deceased  was  standing near the dead body.     He made statement (Ex.PW­1/A) 

drunkard and under the influence of liquor, he was in the habit  of beating and treating his daughter with cruelty.  Prem Chand  (accused no.2) and Smt. Nimmo  Devi (accused no.3) also used to  taunt and abuse the deceased. Two years ago, accused no. 1,  left the deceased at her parents’ house.   PW­1 pacified his  daughter that all this happens in joint families and sent her  back to matrimonial house.  In these circumstances, Vidhya Devi  committed suicide due to mal­treatment and torture by all the  th accused   persons.     On   13   July,   2001   at   about   8.30A.M.   one  Kashmir Singh, resident of   his Village Kot,   informed PW­1  JUDGMENT that his daughter Vidhya Devi had been brought to the hospital  at Hamirpur where she expired.   PW­1 alongwith his son, Ajit  Singh(PW­2) went to the hospital and found Vidhya Devi dead.  PW­1 had noticed injuries on her person. The statement of PW­1  (Ex.PW.1/A)   was   forwarded   by   PW­8   (vide   Ex.PW­8/A)   to   the  Police Station for registration of the case.  First Information  Report (Ex.PW­6/A) was recorded by PHC Ramesh Chand( PW­6) P.S.  Sadar Hamairpur, H.P..   Investigation was conducted initially  Page 3 4 by PW­8.   He prepared inquest reports (Ex.PW­2/A) and Ex.PW­ 2/B).     He   wrote   an   application   (Ex.PW­8/B)   to   the     Senior  Medical   officer,   Zonal   Hospital,   Hamirpur   for   conducting   the 

(Ex.P­9 to Ex.P­14) of the dead body were also taken.     Jai  Chand (accused no. 1) was present in the hospital and he handed  over ‘dupattas’ (Ex.P­2),‘shirt’ (Ex.P­3) and ‘Salwar’ (P­6) of  the   deceased   to   PW­8   which   were   taken   into   possession   vide  memos;   (Ex.PW­2/C   and   PW­2/D)   respectively.   Thereafter,   PW­8  handed over the file for investigation to Hari Ram (PW­9).  PW­ 9 collected the post­mortem repot(Ex.PW­10/A).  On the basis of  the   report,   the   case   was   converted   from   Section   306   IPC   to  under Section 302 IPC. 5.   Jai   Chand,   accused   no.   1   made     the   alleged   disclosure  JUDGMENT statement (Ex.PW­5/A) under Section 27 of the Evidence Act to  the effect that he alongwith co­accused had hanged the deceased  with ‘Barli’ (a wooden kari placed horizontally on the walls of  the   room).     To   the   same   effect,   disclosure   statements  (Ex.PW.5/B   and   Ex.PW­5/D)   were   made   by   accused   no.   3.   Jai  Chand, accused no. 1 also got recovered one iron bucket  (Ex.P­ 7)   which   was   taken   into   possession   vide   disclosure   memo(PW­ 5/C).   PW­9   prepared   the   site   map(Ex.   PW­9/A)   depicting   the  Page 4 5 place where the accused person had put the face of the deceased  in the bucket filled with water and pointed the place where  her body was tied with ‘barli’ by accused persons.  

1)  and Nimmo Devi (accused no. 3),  on the intervening  night  th th of 12 /13   July, 2001, Vidhya Devi came out of the room and  went to a place where the cattle were used to be kept.   Her  husband, Jai Chand, accused no. 1 also followed her and asked  his wife to go to bed but she did not respond  thereto.  Both  of them entered into verbal fight.  Accused no. 1 at that time  dipped the head of the deceased in the bucket full of water  lying there. As a result thereof, she felt suffocated and the  water entered into her mouth as well as in stomach.   Accused  no. 1 then lifted her from that place and laid her on the cot.  JUDGMENT Accused no. 1 called accused nos. 2 and 3.     Accused no. 3  caught   hold   of   arms   of   the   deceased   whereas   accused   no.   2  caught hold of her legs. Accused no. 1 throttled the deceased  with hands and caused her death.     On finding no movement in  her body,  all the accused hanged the deceased   with dupattas  and thereafter laid the dead body of the deceased  Vidhya Devi  on a cot.  On the following morning,  Jai Chand, accused no. 1  told his mother that   his wife had become unconscious during  Page 5 6 the night and now she is not speaking anything.    Jai Chand,  accused no. 1 then took her wife to the courtyard and laid her  body on a cot lying there.    The residents of the village were 

brought some milk from her house but the deceased could not  inhale   the   same.   Thereafter,   accused   no.   1   accompanied     by  Kartar Singh and Deepak Kumar brought the deceased on the cot  to the road side.  Prakash Chand, brother of accused no.1 who  had   gone   to   call   the   doctor,   had   brought   the   taxi   and   the  deceased was thus taken to the Zonal Hospital,  Hamirpur where  she was declared dead.  The body of the deceased was sent for  post   mortem.   PW­10,   Dr.   K.   C.   Chopra   submitted   post   mortem  report   (Ex.PW­10/A).     The   stomach   contents   including   viscera  etc. preserved by the team of doctors has been got analysed and  JUDGMENT as per report Ext. PW­8/B, neither the contents of any poison  nor intoxicant could be detected on analysis thereof.  Thus, no  case of poisoning was found. 7.  On receipt of post mortem report (Ex.PW­10/A) and report  of   the   Chemical   Examiner(Ex.PW­8/D),     it   was   found   that   the  deceased had not committed suicide but she was killed by the  accused no. 1 by dipping her face into  a bucket of water and  strangulating her.    All the three accused were sent for trial  Page 6 7 for the office under Section  302 read with Section 34 IPC and  498­A IPC. 8. PW­10, Dr. K. C. Chopra, Medical officer, Zonal Hospital, 

Dead body was lying in supine with face in the  centre (there was no turning of face to either side).  White leathorty foam seen at both nostrils which was  more on pressing the epigastriun.   No sticky saliva  was present on the angle of the mouth.  No postmortem   staining   was   present   over   the   back   and   legs.     No  petechcial haemorrages seen over the chest or legs.  Two contusions 3x2 cm present on the left upper arm,  reddish blue in colour.  No stretching and elongation  of neck, head inclined to neither side.   LIGATURE MARK There was 10 cm long ligature mark of dark brown  colour   extending   from   left   sternocleide   mastoid   to  the   right   sternocleide   mastoid   below   cricoids  cartilage, reddish brown in colour, abrasion to be on  the  right   side.     Ligature   mark   encircles   the   neck  only on front side.  No encircling of the neck on the  back and away from sternecleid mastoid.   There was  ligature of 1.5 cm wide or less than it at places   (ligature used was not presented by the police at the  time of postmortem examination).  It was not with the  body   either.     No   abrasion/brusises   on   the   mouth,  nose, cheeks, forehead.  Lips were blue.  Tongue was  in   drawn,   plinching   of   teeth,   on   opening   base   of  tongue   swollen.   No   injury   to   tough,   clinching   of  hands present. JUDGMENT Page 7 8 DISSECTION OF NECK

ABDOMEN: Walls and peritoneum were normal. Mouth Pharynx  and   oasophagus   had   whitish   fluid.     Stomach   was  containing   500   cc   of   fluid   mixed   with   mucous   and  small   sticky   material.     Small   Intestine   was  containing   semi­digested   food   but   no   fluid   are  present.     Faecal   matters   were   present   in   large  intestine.  Liver was normal,  it was dark in colour,   on cutting dark fluid came out.  The spleen was dark  in colour and was congested.   Kidney was normal in  size   and   was   congested.     The   bladder   was   empty.  Organ   of   generation   was   normal.     There   was   no   evidence of rape or any injury. CRANIUM SPINAL CORD There was no fracture of skullbone.   Brain was  congested and also the membrane. JUDGMENT THORAX: Walls, ribs, cartilages and pleurae were normal.  Larynx and trachea was congested and  contained white  fluid,   no   sand   or   mud   seen,   no   food   particles   present.   Right   and   left   lung   were   distended,   pale  grey,   indented   by   the   ribs,   heavy   cedemataous,  spongy,   pite   on   pressure.     On   pressing,   frothy  whitish fluids came through bronchials.   Heart was  normal, left side was empty and the right was full.  No fracture/dislocation of bones were found.  9. Dr. K.C. Chopra (PW­10) also stated their opinion as to  cause of death of the deceased.  The same is quoted hereunder: Page 8 9 “In our opinion deceased died due to asphyxia  caused by drowning and strangulation.   The probable  time   between   injury   and   death   was   immediate   and  between death and postmortem within 24 hours.

10. Dr.   K.C.   Chopra   (PW­10)     further   stated   that   the   post  mortem   report   was   written   by   Dr.   K.S.   Dogra   (PW­8)   and   was  signed by both  of them.  11. The accused no. 1 (respondent herein) made a plain denial  of   the   prosecution   case.   In   statement   under   Section   313  Cr.P.C.,   accused   no.   1(respondent   herein)   alleged   that  witnesses have falsely deposed against him being relative of  JUDGMENT the deceased and due to enmity with him.  In reply to question  no. 26, the accused no. 1 stated as follows: “Q.26 Anything else you want to say? Ans. The   deceased   had   illicit   relations   with   my  nephew   Banku   Ram,   S/o   Shri   Rohli   Ram.     On   one  occasion   when   I   came   on   leave   to   the   house,   came  across few love letters written by said Banku Ram to  the deceased; on this I inquired from her about such  relations   and   asked   her   to   discontinue   such  relations.     On this she went to the house of her  parents and stayed there for about 3 months and when  brought   to   my   house   by   her   parents,   she   used   to  Page 9 10

12. The Trial Court considered the version of Kartar Chand (PW­ 3)   posted   as   Primary   Education   Teacher   in   Government   High  School, Barhi,  an independent witness, Post Mortem Report (PW­ 10/A), statement of  Dr. K.C. Chopra (PW­10), report and  the  testimony   of   PW­1   and   PW­2   and   held   that   “the   circumstances  reveal that the deceased has been done away to death by the  said accused and none else”....”The circumstances appearing in  the prosecution evidence are conclusive in nature and leads to  the only conclusion that it is accused no.1 who has caused the  death to the deceased.” JUDGMENT 13. The Division Bench of the High Court rejected the evidence  of   the   prosecution   witnesses   for   the   reasons   which   may   be  summed up as below: (1) Dr. K.C. Chopra (PW­10) had no experience as a  forensic expert, therefore, his evidence cannot be  read under Section 45 of the Evidence Act. (2) The   Division   Bench   appreciated   the   medical  evidence itself and held that there was no sign of  injuries suggestive of resistance on the part of  Page 10 11 the   deceased   to   establish   that   the   face   of   the  deceased   was   forcibly   thrust   into   iron   bucket  filled in with water.   Only 500cc of fluid mixed  with mucous and small sticky material was found in 

injuries on the neck of the deceased but in his  cross examination he stated that if the force was  applied, in that event, the bucket which was used  as ligature could touch both the ears.     But no  injuries were found on the ears of the deceased or  on any part of  her mouth or head.  (3) The conduct of Jai Chand, accused no.1  would  go to show that he tried very hard to save the life  of his wife by taking her to the Zonal Hospital,  Hamirpur for medical treatment.    Had Smt. Vidhya  Devi been killed by her husband,   he would   not  have dare to take  the dead body of the deceased to  the hospital to get the   medical opinion against  himself. JUDGMENT 14. Learned Counsel on behalf of the appellant­State submitted  that the High Court was wrong in ignoring the medical evidence  which clearly established that it was not a case of suicide but  a case of homicide which ultimately   has been caused by the  husband of the deceased.   The High Court also failed to notice  the statement of Jai Chand, accused no. 1 (respondent herein),  husband   of   the   deceased   under   Section   313   which   is   self  explanatory that he had been keeping a hatred attitude towards  Page 11 12 his wife due to her illicit relation with his nephew and which  resulted   in   motive   and   intention   to   kill   her   during   night.  This statement coupled with other circumstantial evidence leave 

commission of offence.   Further according to the appellant as  deceased Vidhya Devi was staying with the respondent and died  unnatural   death,     it   was   for   Jai   Chand   (respondent)   being  husband   to   explain   the   circumstances   under   which   she   died.  Learned counsel also contended that the High Court failed to  appreciate that although there is no direct evidence, chain of  circumstances   appeared   on   record   is   so   complete   to   fetch  conviction to the husband of the deceased if not to all the  accused.       It   is   on   the   basis   of   disclosure   statement   of  accused no.1 a bucket which is most relevant evidence relating  JUDGMENT to the medical evidence is recovered, which is sufficient to  convict the respondent. 15. Learned   counsel   appearing   on   behalf   of   the   respondent  referred   to   the   findings   of   the   Division   Bench   of   the   High  Court in support of the respondent.   16. The principal contention   raised in support of the appeal  filed   on   behalf   of   the   State   is   that   the   medical   evidence  available on record completely supports the prosecution case.  Page 12 13 Let us, therefore, have a look at medical evidence available on  record.   Post­Mortem   Report(PW­10/A)   has   already   been   noticed  above. The plea raised  by accused no. 1(respondent herein) was 

accepted for the reason that her body was not found stretched.  If   she   had   strangulated   herself,   her   body   should   have   been  stretched   and   the   fracture   of   hyoid   bones   and   thyroid  cartilages should have been there. Post mortem Report clearly  shows that there is no such fracture and the testimony of Dr.  K.C. Chopra( PW­10) supports the same. In a death case, by way  of hanging,   the tongue of the deceased should not have been  indrawn as has been noticed   in the post mortem report(Ex.PW­ 10/A), but the same should have been out of the mouth.  There  being the evidence of 2­3 rings of trachea fractured, trachea,  JUDGMENT larynx, spleen and kidney being congested is also suggestive of  the fact that it was not a suicidal death, but a homicidal one.  The team of doctors after observing so, during the examination,  have   come   to   the   conclusion   that   the   cause   of   death   was  Asphyxia caused by drowning and strangulation.   The probable  time between injury and death had been recorded minimum.   The  death     by   way   of   drowning   and   strangulation   can   be   caused  instantaneously.   Admittedly, it is not the case of either of  Page 13 14 the   parties   that   the   death   is   caused   by   way   of     poisoning,  however, in order to rule out the possibility in this behalf  also,   the   stomach contents including viscera etc. preserved 

8/D),   neither the contents of any poison nor any intoxicant  could be detected on analysis thereof.   17. Dr. K.C. Chopra (PW­10)  is  specific while deposing in his  examination­in­chief   that   strangulation   in   this   case   has   not  been found to be caused by suspending the body.  He also ruled  out the chances of dupattas (Ex.P­2 and P­3) being the ligature  used for strangulation by the deceased and to the contrary, he  specifically   stated   that   drowning   and   strangulation   are  possible in this case by dipping the face/mouth of the deceased  into the bucket (Ex.P­8) filled with water and   by applying  JUDGMENT force in pressing her mouth therein.    18. Much   stress   was   made   by   learned   counsel   appearing     on  behalf of the respondent that there is no possibility of the  ears touching the top of bucket, even if mouth of anyone is  dipped therein and pressed with force.  An effort was thus been  made to discard the testimony of PW­10.  However, in our view,  it   is   not   so   relevant   as   to   whether     the   bucket   used   as   a  ligature was  touching the ears or not.   Page 14 15 19. It   is   true   that   post­mortem   report(PW­10/A)   is   not   a  substantive piece of evidence.  But the evidence of such doctor  cannot be insignificant.  This Court in  State of Haryana v. Ram 

“1. While it is true that the post­mortem report by  itself is not a substantive piece of evidence, but  the evidence of the doctor conducting the post­mortem  can by no means be ascribed to be insignificant. The  significance of the evidence of the doctor lies vis­ à­vis   the   injuries   appearing   on   the   body   of   the   deceased person and likely use of the weapon therefor  and   it   would   then   be   the   prosecutor’s   duty   and  obligation   to   have   the   corroborative   evidence  available   on   record   from   the   other   prosecution  witnesses.” 20.In the  present case, the post­mortem was conducted by   a  team of doctors, namely, Dr. K.C. Chopra  and K.S. Dogra.  In  cross­examination,   no   suggestion   was   made   on   behalf   of   the  defence that they were not competent or that  Dr. K.C. Chopra  JUDGMENT and Dr. K.S. Dogra have not expertised to perform post mortem  of a body. The viscera test was done by forensic expert (PW­8),  who submitted the report.  21. From   the   aforesaid   evidence,   it   is   clear   that   Dr.   K.C.  Chopra   (PW­10)   conducted   the   post   mortem   and   the   forensic  expert   (PW­8)   conducted   the   viscera   test.   The   High   Court  proceeded on erroneous premise to hold that  “Dr. K.C. Choopra  might have acquired  some experience as Medical Officer but he  Page 15 16 is not a forensic expert to give the level of an expert witness  examined in the Court.”  22. The High Court was thus, clearly in error, in formulating 

case   on   the   basis   of   that,   discarding   the   opinion   of   the  medical experts regarding the nature of the injury and cause of  death. The conclusions are not sustainable otherwise also . 23. It is true that PW­1, father of the deceased, PW­2, brother  of   the   deceased   and   PW­5   Prem   Chand     belong   to   the   same  village. However   they being related to each other and being  residents of the same place is not fatal to the prosecution  case, because they have deposed about the facts which are not  in   controversy   save   and   except   that   the   deceased   was   being  tortured by the accused persons. However, the present case is  JUDGMENT not a case of suicidal death of the deceased on being fed­up  with   the   torture   of   the   accused   persons,   but   a   case   of  homicidal death  and  as such, the version of PWs. 1 and 2 in  this behalf is not so material.   24. The recovery of bucket(Ex.P­8) has been proved  as the same  has been produced by accused no. 1(respondent herein) himself  before the police as recorded in memo (Ex.PW­5/C) recorded at  his instance in the presence of  Prem Chand (PW­5)  and Pyare  Page 16 17 Lal. As a matter of fact, the bucket was lying in the courtyard  where it is identified by accused no. 1(respondent herein) and  thereafter,   was   taken   into   possession   by   the   police.     The 

Chand(PW­5) who stated that accused no. 1 had shown the bucket  to   the     police   which   was   sealed   in   a   parcel   and   thereafter  taken   into   possession   vide   recovery   memo   ((Ex.PW­5/C).     Not  only this, he even identified   the bucket(Ex.P­8) to be the  same.    The recovery of  an incriminating article from a place  which is open and accessible to others, alone cannot vitiate  such   recovery   under   Section   27   of   the   Indian   Evidence   Act.  Thus,  the present is the case where there is no difficulty in  holding that the bucket(Ex.P­8) is the same which was used by  the respondent(herein) for drowning and strangulating his wife,  JUDGMENT Vidhya Devi. 25. Kartar   Chand(PW­3)   is   an   independent   witness.     In   his  th testimony, he deposed that on his way to school  on 13  July,  2001 from his village, when he reached Village Ulehra, (native  place of the accused) around 7.15 A.M., he met   accused no.  1(respondent) and Deepak carrying the deceased on the cot   to  the road side for  carrying her to the hospital and it was the  accused no. 1(respondent herein) who told   Kartar Chand(PW­3)  Page 17 18 that  as she was ill, hence being taken to the hospital.  The  accused no. 1 has thus, misrepresented the  factual position to  PW­3 which shows guilty intention on his part.   No doubt, in 

Kartar Chand(PW­3) and   as per his version, the said witness  was told that  deceased had strangulated herself,  but there is  no reason to disbelieve the testimony of PW­3, as a matter of  fact, PW­3 is an independent witness.    Reply to question no.  11 shows that accused no. 1 also accepted that  PW­3 met him on  the spot in the early morning.   Therefore, it cannot be said  that the PW­3 was   interested   in the case of either of the  parties.   Not only this, as per version of PW­3, the deceased  at that time was silent and there was no movement in her  body,  meaning thereby that she was already dead in the house itself  JUDGMENT and   in   order   to   mislead   the   village   folks   and   to   create  evidence  that he made efforts to save his wife’s life he took  her dead body to the hospital.  Such conduct on his part amply  demonstrates that it is the accused no. 1 (respondent herein)  alone who caused the death of his wife, Vidhya Devi. 26. Post   mortem   report(PW­10/A)   prepared     by   Dr.   K.C.  Chopra(PW­10) shows that there was ligature mark on the neck of  the deceased.  The opinion of the doctor is clear and definite  Page 18 19 that   the   ligature   mark   of   10cm   long   and   1.5   cm.   wide   in  horizontal position cannot be caused by hanging but could have  been caused by strangulation.   Medical evidence,   therefore, 

herein).     The   conduct   of   the   accused   no.   1   was     also   not  natural.  When he found his wife hanging, he neither made hue  and cry  nor called the villagers nearby.  He along with others  brought down the body of the deceased.   He, even thereafter,  did not report the matter immediately on his own to police. 27. The act of bringing his wife, Vidhya Devi to the hospital  cannot absolve the guilt of accused no. 1(respondent herein) of  an offence committed by him. He was the best person who could  have explained the reasons for the horizontal ligature mark of  10 cm. x 1.5cm.  on the neck  of the deceased and as to why he  JUDGMENT did not inform the matter to the villagers before bringing down  the body of the deceased. 28. Therefore, we find  that all the findings by the Division  Bench of the High Court,   rejecting the evidence of Dr. K.C.  Chopra   (PW­10)   and   other   material   witnesses   including   Kartar  Chand (PW­3)  and  Prem Chand (PW­5) are clearly unsustainable,  whereas those given by the Trial Court  accepting the evidence  of these witnesses were weighty  and sound.   Page 19 20 29. Hence, we allow the appeal and set aside the impugned order  of acquittal passed by the Division Bench of the High Court of  th Himachal   Pradesh     on   16   November,   2004   and   convict   the 

wife, Vidhya Devi and sentence him to imprisonment for life.  We, thereby restore the order of conviction passed against the  accused­respondent by the Trial Court.   The accused­respondent  shall surrender immediately to serve out the remainder of the  sentence. …………………………………………………………………………J.       (A.K. PATNAIK) …………………………………………………………………………J.                    (SUDHANSU JYOTI MUKHOPADHAYA) NEW DELHI, JULY 3,2013 JUDGMENT Page 20