SOU. Vijaya
Alias Baby Vs. State of Maharashtra [2003] Insc 431 (3 September 2003)
Doraiswamy
Raju & Arijit Pasayat. Arijit Pasayat, J.
Appellant-Vijaya
faced trial along with her brother Nepalchandra for alleged commission of
offences punishable under Sections 302, 304- B, 498-A and 201 of the Indian
Penal Code, 1860 (for short 'IPC'). The II Additional Sessions Judge, Bhandara,
acquitted the appellant of offences relatable to Sections 302, 304-B, 498-A,
but held her guilty for offence punishable under Section 201 IPC and sentenced
her to undergo RI for five years. Her brother (hereinafter described as
'accused no.1 or A-1') was found guilty of offence punishable under Sections
302 and 201 IPC and was sentenced to undergo imprisonment for life and five years
respectively. The High Court of Judicature at Bombay, Bench at Nagpur, dealt
with the appeals filed by the appellant (hereinafter described as 'accused no.2
or A-2'). Both the appeals were dismissed. We are informed that the SLP filed
by A-1 has also been dismissed by this Court.
The
accusations which led to trial of both the accused-appellants are essentially
as follows:
Usha
(hereinafter described as 'deceased') was married to A-1 on 16.5.1989. She came
to the house of her parents on 18.5.1989 and remained there upto 4.6.1989.
Thereafter the deceased was brought to the house of A-1. On 24.6.1989, father
of the deceased came to know that she has been burnt to death. Though A-1 gave
out that case was one of suicide. Father of the deceased did not believe it and
lodged information with police. Investigation was undertaken and charge sheet
was placed charging both the accused-appellants for offences as noted above. At
this point it is to be noted that A-2 was given on marriage on 15.5.1989 and
had come to her brother A-1 house. Thereafter the prosecution brought materials
on record to the effect that deceased and A-1 were sleeping in one room and
formers' dead body was found in the Kitchen. The Trial Court analysed the
evidence on record to conclude that part played by both A-1 and A-2 immediately
after the incident, and giving wrong information that the deceased had
committed suicide clearly established that both were guilty. They also gave
false information to the police immediately, as well as the parents of the
deceased and other relatives later about the incident and that attracted
Section 201 IPC. It was further concluded that both the accused actively
participated in causing disappearance of evidence, having known that murder of
the deceased has been committed, in order to protect themselves from legal
punishment. They tried to project as if there was a suicide. It analysed in
detail the evidence so far as the role of A-1 is concerned. In appeal,
unfortunately, the High Court did not deal with Section 201 IPC specifically
and even did not discuss the evidence and came to the conclusion that since
both the accused persons were present at the relevant time in the house,
disappearance of evidence is the act of both the accused. With this observation
the appellant A-2's appeal was dismissed.
In
support of the appeal Mr. U.R. Lalit, learned senior counsel submitted that the
ingredients of Section 201 IPC are absent. The charge as framed was that the
appellant has caused certain evidence of the said offence (murder of Ushabai)
to disappear. Section 201 according to him consists of two parts i.e.
(1) causing
disappearance of evidence;
(2) giving
false information to screen offender.
Admittedly
the A-2 was sleeping in a different room. Since the death was by burning, the
question of causing disappearance of evidence does not arise, in view of her
acquittal relating to offence under Section 302 IPC. A-2 had no role to play in
the murder of the deceased. That being so, the conviction is unsustainable.
Per
contra, learned counsel for the State submitted that the High Court has
endorsed view of the Trial Court, which analysed the evidence. This is clearly
a case where Section 201 has application.
Reference
is made to a decision of this Court in V.L. Tresa vs. State of Kerala (2001(3)
SCC 549) to contend that even if an accused is acquitted of offence relatable
to Section 302 IPC, yet conviction under Section 201 is permissible.
Section
201, IPC presents a case of accusations after the fact.
"An
accessory after the fact" said Lord Hale, "may be, where a person
knowing a felony to have been committed, receives comforts, or assists the
felon. (See 1 Dale 618). Therefore, to make an accessory ex post facto it is in
the first place requisite that he should know of the felony committed. In the
next place, he must receive, relieve, comfort, or assist him. And, generally
any assistance whatever given to a felon to hinder his being apprehended, tried
or suffering punishment, makes the assister an accessory. What Section 201
requires is that the accused must have had the intention of screening the
offender. To put it differently, the intention to screen the offender, must be
the primary and sole object of the accused. The fact that the concealment was
likely to have that effect is not sufficient, for Section 201 speaks of
intention as distinct from a mere likelihood.
Section
201 punishes any person, who knowing that any offence has been committed,
destroys the evidence of that offence or gives false information in order to screen
the offender from legal punishment.
Section
201 is designed to penalize "attempts to frustrate the course of
justice".
Section
201 deals with the following two types of offences :-
(1)
Where the offender causes the evidence of the commission of the offence to
disappear.
(2)
Where the offender gives any information respecting the offence which he knows
or believes to be false.
The
ingredients of offence under Section 201 are –
(i) that
an offence has been committed,
(ii) that
the accused knew or had reason to believe the commission of such an offence,
(iii)that
with such knowledge or belief he –
(a) caused
any evidence of the commission of that offence to disappear, or
(b) gave
any information relating to that offence which he then knew or believed to be
false.
(iv) that
he did so as aforesaid with the intention of screening the offender from legal
punishment.
On
applying the aforesaid legal principles to the factual scenario it is clear
that the prosecution has not established the essential ingredients. The
decision relied upon i.e. V.L. Tresa (supra) by the respondent-State is really
of no assistance to it.
There
is no quarrel with the legal principle that notwithstanding acquittal with
reference to offence under Section 302 IPC, conviction under Section 201 is
permissible, in a given case. In the present case in addition to the fact that
the appellant A-2 has been acquitted of the charges relating to Section 302
IPC, there is no material to bring in application of Section 201 by attributing
knowledge of the commission of the offence to her. It is rightly contended by
Mr. Lalit that the charges framed were for causing disappearance of evidence.
Though
in a given case defective charge does not vitiate trial in terms of Section 464
of the Criminal Procedure Code 1908, (for short 'the Code') where the omission
is vital and even the substance of accusations is totally different from what
is sought to be established by the prosecution, and there is no evidence on
record to attribute knowledge of commission of the offence by the other accused
that can be an additional factor for acquitting the accused. Looked at from any
angle conviction of the appellant-accused A-2 cannot be maintained and is set
aside. The appeal is allowed. The bail bonds are cancelled.
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