Kishangiri Mangalgiri
Goswami Vs. State of Gujarat [2009] INSC 177 (28 January 2009)
Judgment
IN THE SUPREME COURT
OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 169 OF 2009
(Arising out of SLP (Crl.) No.2227 of 2008) Kishangiri Mangalgiri Goswami
.....Appellant Versus State of Gujarat .....Respondent
Dr. ARIJIT PASAYAT,
J.
1.
Leave
granted.
2.
Challenge
in this appeal is to the judgment of a Division Bench of the Gujarat High Court
upholding the conviction of the appellant for offences punishable under
Sections 306 and 498-A of the Indian Penal Code, 1860 (in short the `IPC') and
Section 3 of the Dowry Prohibition Act, 1961 (in short `DP Act'). Learned
Additional Sessions Judge, Court No.9, Ahmedabad City imposed sentences of 3
years, 10 years and 5 years respectively for the aforesaid offences and fine of
Rs.5,000/-, Rs.20,000/- and Rs.20,000/- with default stipulations.
3.
Prosecution
version in a nutshell is as follows:
The accused married
Kantaben (hereinafter referred to as the `deceased') in 1989. Soon after two
years of his marriage, the accused started inflicting mental and physical
torture on her and she was taunted by the accused for not bringing sufficient
dowry in the marriage. He also demanded from the victim an amount of
Rs.40,000/- for the purpose of purchasing a house. He even wrote letters to the
in-laws and demanded Rs.40,000/- for purchasing the house. The demand was
persistent. Even threats were administered to the deceased and her family
members. Thus, the accused inflicted mental and physical torture on the victim
which prompted her to commit suicide by burning herself on 23-03-1999 after
pouring kerosene on her body. Thus, as per the prosecution case, the appellant
has committed the offence punishable under Section 498A and 306 IPC read with Sections
3 and 7 of DP Act.
The complaint was
given by Dhulagiri Gumangiri Goswami on 17.5.1999. On the strength of the
complaint given by the complainant investigation was carried out. The place
where the suicide was committed by the victim was visited and the panchnama of
the place of incident was prepared in the presence of the panch-witnesses.
Statements of the witnesses from the neighbourhood were recorded. The injured
was immediately rushed to the hospital for providing necessary treatment. Muddamal
seized was sent to Forensic Science Laboratory for the purpose of detailed
analysis. On the death of the victim, the inquest panchnama was prepared and
the dead body was sent for autopsy. The appellant was arrested during the
course of investigation. On receipt of the report from FSL, the post- mortem
report along with other material, the appellant was charge-sheeted for the
offences punishable under Sections 498A and 306 of IPC as well as Sections 3
and 7 of the DP Act. He was produced before the Metropolitan Magistrate,
Ahmedabad, who in turn committed the case to the Sessions Court under Section
209 of the Code of Criminal Procedure, 1973 (in short the `Code') as the case
was exclusively triable by the Sessions Court.
As the accused
persons pleaded innocence trial was held. Seventeen witnesses were examined to
further the prosecution version. The trial court found that the letters written
by the accused clearly established the demand of dowry and further the suicide
was clearly abetted by the acts and conduct of the appellant. Accordingly, the
conviction was recorded and sentences were imposed as afore-stated.
In appeal, the High
court concurred with the views of the trial Court.
4.
In
support of the appeal, it was submitted that the letters whereby the alleged
demand of dowry was made has not been signed by the appellant and even has not
been addressed to anyone. There was no material to show that the appellant had
subjected the deceased to such cruelty and harassment as to instigate her to
commit suicide. The evidence on record shows that the appellant had purchased
valuable silver ornaments for the deceased and in his insurance policy, the
deceased was shown to be his nominee. Their relation was otherwise cordial.
Since the substratum of the allegations of dowry and harassment were letters,
their authenticity having not been established the trial Court and the High
Court should not have relied upon the same.
5.
It
is pointed out that the accused himself had taken the deceased to the hospital
and from his conduct it clearly shows that the accused was not guilty. In
essence, it is submitted that the commission of alleged offences has not been
established by the prosecution.
6.
In
response, learned counsel for the respondent-State supported the judgment.
7.
We
shall first deal with the plea relating to applicability of Section 306 IPC.
8.
Section
306 IPC deals with abetment of suicide. The said provision reads as follows:
"306 ABETMENT OF
SUICIDE.
If any person commits
suicide, whoever abets the commission of such suicide, shall be punished with
imprisonment of either description for a term which may extend to ten years,
and shall also be liable to fine."
9.
Abetment
involves a mental process of instigating a person or intentionally aiding that
person in doing of a thing. In cases of conspiracy also it would involve that
mental process of entering into conspiracy for the doing of that thing. More
active role which can be described as instigating or aiding the doing of a
thing it required before a person can be said to be abetting the commission of
offence under Section 306 of IPC.
10.
In
State of West Bengal v. Orilal Jaiswal (AIR 1994 SC 1418) this Court has
observed that the courts should be extremely careful in assessing the facts and
circumstances of each case and the evidence adduced in the trial for the
purpose of finding whether the cruelty meted out to the victim had in fact
induced her to end her life by committing suicide. If it transpires to the
Court that a victim committing suicide was hypersensitive to ordinary
petulance, discord and differences in domestic life quite common to the society
to which the victim belonged and such petulance discord and differences were
not expected to induce a similarly circumstanced individual in a given society
to commit suicide, the conscience of the Court should not be satisfied for
basing a finding that the accused charged of abetting the offence of suicide
should be found guilty.
11.
Section
107 IPC defines abetment of a thing. The offence of abetment is a separate and
distinct offence provided in the Act as an offence. A person, abets the doing
of a thing when (1) he instigates any person to do that thing; or (2) engages
with one or more other persons in any conspiracy for the doing of that thing;
or (3) intentionally aids, by act or illegal omission, the doing of that thing.
These things are essential to complete abetment as a crime. The word
"instigate" literally means to provoke, incite, urge on or bring
about by persuasion to do any thing. The abetment may be by instigation,
conspiracy or intentional aid, as provided in the three clauses of Section 107.
Section 109 provides that if the act abetted is committed in consequence of
abetment and there is no provision for the punishment of such abetment, then
the offender is to be punished with the punishment provided for the original
offence. 'Abetted' in Section 109 means the specific offence abetted.
Therefore, the offence for the abetment of which a person is charged with the
abetment is normally linked with the proved offence
12.
In
cases of alleged abetment of suicide there must be proof of direct or indirect
acts of incitement to the commission of suicide. The mere fact that the husband
treated the deceased-wife with cruelty is not enough. [See Mahinder Singh v.
State of M.P. (1995 AIR SCW 4570)].
13.
The
aforesaid aspects were highlighted in Kishori Lal v. State of M.P. (2007 (10)
SCC 797), Randhir Singh and Anr. v. State of Punjab (2004 (13) SCC 129) and
Criminal Appeal No. 1464 of 2007 (Sohan Raj Sharma v. State of Haryana disposed
of on April 7, 2008).
14.
The
conviction so far as it relates to Section 306 IPC, therefore, cannot be
sustained in view of the background facts and is set aside. But the materials
on record particularly the letters on which specific emphasis has been led by
the trial Court and the High Court amply demonstrate the commission of offences
punishable under Section 498-A IPC and Section 3 of DP Act. The convictions are
sustained. But the sentence in respect of Section 3 of DP Act is reduced to
three years.
15.
The
appeal is allowed to the aforesaid extent.
...........................................J.
(Dr. ARIJIT PASAYAT)
...........................................J.
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