NAWAZ vs. THE STATE REP. BY INSPECTOR OF POLICE

[Non­Reportable] IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1941/2010  NAWAZ        ...Appellant Versus THE STATE REP. BY INSPECTOR OF POLICE  ...Respondents WITH Criminal Appeal No. 2153/2013 J U D G M E N T MOHAN M. SHANTANAGOUDAR, J. The appellants herein were charged, tried and convicted for offences punishable under Section 302 read with Section 34 and Section 201 of the Indian Penal Code (hereinafter ‘IPC’). The High Court confirmed the judgment of conviction passed by the Trial Court and hence they are in appeal before us. Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.01.24 16:39:21 IST Reason: 1 2. The brief facts of the case are as under:­ Accused No. 1 – Smt. Ragila had an illicit relationship with Accused No. 2 – Shri Nawaz. The accused No. 1 is the wife of the deceased. 3. The deceased used to suspect the fidelity of Accused No. 1 as well as his daughter’s integrity. He was of the opinion that Accused No. 2 Nawaz not only had an illicit relationship with Accused No. 1 but also with the elder daughter of the deceased. 4. On the date of the incident at about 9.00 a.m., the deceased quarrelled with Accused No.1 and called her a ‘prostitute’. He also told her that Accused No. 1 has converted the daughter into a prostitute as well. At that point of time, Accused No. 2 came from the first floor and asked the deceased not to quarrel with Accused No. 1 and her daughters. Since the deceased did not stop,   Accused   No.   2   slapped   the   face   of   the   deceased. Immediately, thereafter, both the accused throttled the deceased with the help of a towel and burnt the dead body to try to conceal the offence. Subsequently, they transported the dead body in a Maruti Car owned by PW 15 and abandoned the body elsewhere. 2 5. The   dead   body   was   found   after   two   days   following   the incident by PW 1, who lodged the First Information Report. After about 40 days, extra­judicial confession of  Accused  No.1  was recorded by PW 8 (teacher of the village) and based on the same and other material collected subsequent thereto, the charge­sheet came to be filed. 6. The Trial Court as well as the High Court convicted both the accused   for   the   offences   punishable   under   Section   302   and Section 201 of IPC. 7. Shri S. Nagamuthu, learned senior counsel appearing on behalf of the appellants, taking us through the material available on record contends that the entire case is built up on the extra­ judicial confession which is a weak piece of evidence. He further submits   that   there   is   no  reason  for   Accused   No.1   to   confess before PW 8 who is a teacher of a school and stranger to the family and that too after 40 days. He further draws our attention that the dead­body was not identified even after superimposition test. The aspect of motive is deposed by PW 17, who is the maid servant working in the house of accused. According to him, if the extra­judicial confession is disbelieved, the accused are entitled 3 to get acquitted. Alternatively, he submitted that even assuming that extra­judicial confession is believed in its entirety, the case may fall under Section 304 Part I of the IPC. 8. Mr. M. Yogesh Kanna, learned counsel appearing for the State argued in support of the judgments of the Trial Court and the High Court. 9. Both the Courts below have relied upon the extra­judicial confession which is said to have been made by Accused No.1 before PW 8 who is a teacher of the school. We have perused the extra­judicial confession, read over to us by Shri Nagamuthu, learned senior counsel, and translated by him in English. 10. It is no doubt that the extra­judicial confession is recorded by PW 8 who is a teacher after about 40 days of the incident in question. Admittedly PW 8 is not the relative of the deceased nor the relative of the accused. If one goes through the extra­judicial confession, it  is clear  that the  same is  recorded  as if it  is a statement recorded under Section 161 of the Code of Criminal Procedure, 1973. 11. Be that as it may, both the Courts below on facts have relied upon the extra­judicial confession and we find that the extra­ 4 judicial confession in all probability might have been made by Accused No. 1 implicating herself and other accused. In other words, we also subscribe to the views of the Trial Court as well as by the High Court that such a confession was made by Accused No.1 12. Material on record also reveals that Accused No.1 tried to hide the offence for about 40 days by giving false explanation about the whereabouts of her husband. Be that as it may, on going through the extra­judicial confession carefully, we find that the case may fall under Section 304 Part I of IPC inasmuch as the   offence   may   fall   under   explanation   1   of   Section   300. Immediately, after hearing the deceased calling the Accused No. 1 and her daughter as prostitutes, the Accused No. 2 suddenly slapped the cheek of the deceased. Immediately, after receipt of said assault, the deceased fell down unconscious and thereafter he was throttled to death. Everything has occurred in the fraction of a minute. Since the accused, because of the aforesaid conduct of   the   deceased   calling   accused   No.   1   and   her   daughter   as prostitute, was deprived of the power of self­control. The sudden 5 provocation   by   the   deceased   has   resulted   in   the   incident   in question. 13. The deceased provoked the accused No.1 by uttering the word ‘prostitute’. In our society, no lady would like to hear such a word from her  husband.  Most importantly,  she  would  not be ready to hear such a word against her daughters. The incident is a result  of a  sudden and  grave provocation  by the  deceased. Since   the   body   came   to   be   transported   by   the   accused   to   a different   place   in   order   to   hide   the   offence,   the   accused   are rightly convicted for offence under Section 201 of IPC. 14. Having regard to the totality of the facts and circumstances of the case, the following orders are made:­ (A) The judgments of the Trial Court in S.C. 10/2005 and the High Court in Criminal Appeal Nos. 563/2007 and 599/2007 convicting the accused for offence punishable under Section 302 of IPC stands modified and the accused are hereby convicted under   Section   304   Part   I   of   IPC   and   sentenced   to   rigorous imprisonment for a term of ten years. Sentence imposed on the accused under Section 304 Part I and Section 201 IPC shall run 6 concurrently. The accused will have the benefit of set off of the period already undergone in prison. (B) The appeals are accordingly allowed in part.  ........................J (MOHAN M. SHANTANAGOUDAR) ........................J (DINESH MAHESHWARI) NEW DELHI; 22ND JANUARY, 2019. 7