Diwani
Ram & ANR. Vs. State of Uttarakhand [2009] INSC 1305 (29 July 2009)
Judgment
CRIMINAL
APPELLATE JURISDICTIO NCRI MINAL APPEAL NO.1169 OF 2007 DIWANIRAM & ANR. ..
APPELLANT(S) vs. STATE OF UTTARAKHAND .RESPONDENT(S) ORDER This appeal by way
of special leave arises out of the following facts:
Sati
Devi-deceased, daughter of Bachhu Das P W.1 was married with Diwani Ram son of
Gaphloo Das and Rukmani Devi. At about 2.00 on 13th June, 1999, Gaphloo Das came
to Bachhu Das's house and told him that Sati Devi had gone to the jungle to
collect grass but had not returned ho m e thereafter and he had suspected that
she may have gone to his home. Bachhu Das replied that Sati Devi had not co m e
to his house. At about 10-11 a.m. the very next day Gaphloo Das again ca m e to
Bachhu Das's house and accused him of having hidden Sati Devi on which the
latter again denied that she had co m e to his home and on the contrary
expressed his surprise to know that she had been missing from her matrimonial
home. Bachhu Das and others thereafter made a search for Sati Devi but without
success. As he suspected that something amiss had happened to Sati Devi, he
reported the matter to the Sub-Divisional Magistrate, Chamoli, and also filed
an application on 20th June, 1989 before the Gram -2- Sabhapati, Ustoli. When
the Revenue police still did not proceed with the investigation despite the two
applications aforesaid Bachhu Das filed yet another application on 28th June,
1989 before the District Magistrate, Chamoli in which he alleged that the dead
body of Sati Devi, his daughter, had been recovered on 24th June, 1989 from the
Nandakani river but in spite of this information having been conveyed to the
local Patwari no action had been taken by him. The District Magistrate then
ordered the necessary investigation which was m a d e by the Supervisor Kanoongo,
w h o was the Investigating Officer, and w h o in due course filed a charge-
sheet before the Court arraying Sati Devi's husband Diwani Ra m and her in-laws
Gaphloo Ramaand Rukmani Devi as the accused. The matter was, thereafter,
remitted to the Sessions Court in respect of offences punishable under Section
302/34 IPC and Section 498-A and 201 of the IPC, and as the accused appellants
denied their involvement, the matter was brought for trial.
The trial
Court relying on the evidence of P W.1 Bachhu Das, the father of the deceased,
P W- 5 Budi Das w h o had allegedly seen the dead body being thrown into the
Nandakani river by the three appellants on the 13th June, 1989 and Jalmi Das P
W.6 grand-father of the deceased w h o -3- had given an application with regard
to her having disappeared and duly corroborated by the evidence of P W.4, Dr.
Vinod Kumar who had conducted the post mortem and opined that the death had
been caused by a blunt weapon injury on the head and not by drowning convicted
the appellants for the offences for which they had been charged. The matter
was, thereafter, taken in appeal before the High Court of Uttarakhand at
Nainital. The High Court in its judgment dated 25th April, 2007 allowed the
appeal qua the offence under Sec.498A of the IPC holding that no demand for do
wry had been made but relying on the evidence affirmed the conviction and
sentence with respect to the other offences.
It
appears that before an SL P could be filed in this Court, Rukmani Devi passed
away and the present appeal is thus at the instance of Gaphloo Das, the father-
law of the deceased, Diwani Ra m, her husband.
in- Mr.
Vishwajit Singh, the learned counsel for the appellants has raised three arguments
during the course of hearing. He has first pointed out that as per the
prosecution story the factum of the improper pregnancy of Sati Devi which was said
to be the motive for the murder had stately been the subject matter of
discussion in the Panchayat, but as no member of the Panchayat had been produced
as a witness, so m e doubt had been caused on the -4- story. It has further
been pointed out that as the appellants had been acquitted for the offence
under Sec.498A of IPC a doubt had been caused as to this part of the motive as
well. It has finally been sub mitted that Budhi Das P W.5 w h o had seen the
accused throwing the body into the Nandakini River on 13th June, 1989 was a
person with weak eye-sight and, therefore, unable to see properly in the dark
and as his statement under Sec.161 of the Cr.P.C. had been recorded so m e two
months after the alleged murder, no credence could be attached thereto.
Mr. Sunil
Kumar Singh, the learned counsel for the respondent- State has, ho w ever,
supported the judgment of the Courts below.
W e have
heard the learned counsel for the parties. W e find from the record, and it is
so ad mitted, that Sati Devi was pregnant at the time of her death. Bachhu Das
P W.1 deposed that suspicion had been raised in Sati Devi's in- laws family
that the child had not been conceived from Diwani Ra m, her husband, and the
pregnancy was, therefore, un warranted.
The fact
that Sati Devi was indeed pregnant has been borne out by the evidence of P W.4
Dr. Vinod Kumar who had conducted the post mortem and had found a 32 weeks old
dead foet us in Sati Devi's body. It is true, that no member of the Panchayat
had co m e forward to support the prosecution story, but we have no reason to
doubt Bachhu -5- Das's statement about the suspicion that the appellants bore
with respect to the conception. W e are, therefore, of the opinion that
notwithstanding the fact that there appears to be no evidence to make out a
case of de m a n d of do wry as being one of the motives for the incident, the
motive which has in fact co m e on record and has been duly proved, is the
factum of the illicitpregnancy of Sati Devi or the suspicion thereof. W e have
also gone through the evidence of P W.5 Bud hi Das. Admittedly, this witness
did say that he has weak eye-sight, but his cross-examination ho w ever could
not bring out any material to create a doubt about his credibility. He stated
that he had seen the entire occurrence while near the river. W e have seen the
site plan which shows that the river itself had narrows considerably at the
spot w here the body had been thrown and witnessed by Budhi Das. Budhi Das
further deposed that as he belonged to village Narangi right opposite village
Ustoli, which was the place of residence of the appellants, he was well aware
as to the identity of the two male members but he could not immediately
identify Rukmani Devi. Ruk mani Devi is, ho w ever, not before us, having died
in the m e a n while. Moreover, it is indeed the duty of the prosecution to
prove its o w n case, but a matter such as the present one, where the accused
are the husband and in laws, all living together of the victim so m e duty is
cast on the defence as a w h ole to explain as to the circumstances leading to
her disappearance if not her murder.
-6- Mr.
Vishwajit Singh has finally sub mitted that Gaphloo Das- appellant, the father
in law of the deceased was in any case entitled to so m e indulgence as the
factum of the pregnancy of Sati Devi would have caused concern primarily to her
husband and not to the father in law. W e find that this argument is
unsustainable as the pregnancy would have been a matter of concern not only to
her husband but to his parents as well as the entire family which was living
together. Moreover, Gaphloo Das's conduct subsequent to Sati Devi's
disappearance from the matrimonial ho m e also creates suspicion with respect
to his involvement.
W e have
perused the evidence of Bachhu Das. Ithas co m e in his evidence P W.1 that Gap
hloo Das had co m e to him at about 2.00 p.m. on 13 June, 1989 and had told him
that Sati Devi had gone to collect grass in the jungle but as she had not
returned he had co m e to find out as to w h ether she had returned to him, which
story was repeated again by Gaphloo Das on 14th June, 1989 at about 10-11 a.m.
It is after suspicions had been raised by this unusual conduct that Bachhu Das
and his family m a d e attempts to find Satidevi and having failed to do so m a
d e a written report to the Gram Sabhapati, village Ustoli on 20th June, 1989.
As already mentioned above, this application initially, did not have any result
and it was after a great deal of effort on the part of Bachhu Dass including an
approach to the District Magistrate that the -7- investigation was set in motion
ultimately leading to the unraveling of the prosecution story. W e are,
therefore, of the opinion that Gaphloo Das was equally involved in the murder
and that no special consideration can be shown to him by any process of
reasoning. We are, therefore, of the opinion that there is no merit in the
appeal.
Gaphloo
Das was granted bail by this Court on 8/2/2008. The same shall stand cancelled
forthwith and he shall be taken into custody to serve out the remaining part of
the sentence.
The
appeal is dismissed.
.... . . . . . . . . . . . . . . .J (HA RJIT SIN G H B E DI) ....
. . . . . . . . . . . . . . . . .
. . . . . . . . . . . . . . . . .J (J.M. PA N C H A L)
Ne w Delhi,
July 29, 2009.
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