Puran
Chand Vs. State of Haryana [2010] INSC 419 (13 May 2010)
Judgment
"REPORTABLE"
IN THE
SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1818
OF 2009 Puran Chand ... Appellant Versus State of Haryana ... Respondent
V.S.
SIRPURKAR, J.
1. The
judgment of the High Court confirming the conviction and sentence for the
offences under Section 302 read with Section 34, Indian Penal Code is in
challenge in this appeal. Originally, there were three accused persons, namely,
Gurdial (accused No.1), Puran Chand (accused No.2), the present appellant and
Rajo Devi (accused No.3). However, accused No.3, Rajo Devi was acquitted by the
High Court and accused No.1, Gurdial has not chosen to file an appeal. It is
only Puran Chand (accused No.2) who is in appeal before us.
2.
Gurdial got married to one Santosh on 08.12.1997. According to the prosecution,
she was harassed for dowry just after one week of the 2 marriage and was set to
fire on the fateful day i.e. on 15.12.1997 by as many as three accused persons,
they being, Gurdial, her husband, Puran Chand, her elder brother-in-law and
Rajo Devi, the paternal aunt of accused No.1, Gurdial. The incident took place
at about 4 a.m. in the morning. According to the prosecution, accused No.1 and
accused No.2 sprinkled Kerosene Oil and in this conspiracy even Rajo Devi
(accused No.3) was a party. All this was done on account of the less dowry
received in the marriage which had taken place hardly a week earlier to the
incident.
Santosh
was taken to the General Hospital, Sector-13, Chandigarh by Pawan Kumar, PW-4
and ultimately she breathed her last in the evening on the same day. It was
found that she had suffered 90 per cent of burns but before that her dying
declaration was got recorded by PW-13, Shri A.K. Bishnoi. According to the
prosecution, before recording this dying declaration, an opinion was taken
about her fitness by Dr. Siri Niwas, PW- 14. The said dying declaration is
Ex.P.F/3 and the medical certificate is Ex.P.F/5. Fourteen witnesses were
examined at the trial including her relations, investigating team, Magistrate
and the Doctor. The Trial Court convicted all the three accused persons.
However, the High Court acquitted Rajo Devi, giving her the benefit of doubt
and that is how accused No.2, Puran Chand has come up before us challenging his
conviction.
3 3. The
defence was that of denial and it was stated to be an accident.
It was
also stated by the present appellant that he was staying separate from his
brother Gurdial and had unnecessarily been implicated. Three defence witnesses
were also examined.
4. The
defence did not prevail and that is how accused No.2 is before us.
5. The
main thrust of the argument of the Learned Counsel was against the dying
declaration. It was claimed that the dying declaration was tutored one. Learned
Counsel earnestly argued that there were some intrinsic defects in the dying
declaration which militated against its credibility. It was pointed out that,
firstly, the name of Puran Chand, the present appellant was not to be found in
the dying declaration and there was a mere reference to the Jeth (elder brother
of the husband). It was suggested by the Learned Counsel that there was one
more brother of accused No.1, Gurdial and it was not certain as to whether the
deceased referred to accused No.2, Puran Chand. It was then pointed out that
Santosh, the deceased had suffered 90 per cent of burns and, therefore, it was
not possible that she would be in her senses while making the dying
declaration. Lastly, it was pointed out that there was no Kerosene Oil residues
found on the clothes which were seized. It was also suggested further that the
evidence of Mohan Lal (PW-5), Chand Kiran (PW-10) and 4 Mam Chand (PW-8), who
claimed that an oral dying declaration was made to them, was also not reliable
in view of the evidence of PW-4, Pawan Kumar who had stated that no such oral
dying declaration was made by Santosh.
6. We
will first examine the claim regarding the oral dying declaration.
It has
come in the evidence that after Santosh got burnt, she was reached to the
Yamuna Nagar Hospital. The information of the burning was given by PW-4, Pawan
Kumar to PW-5, Mohan Lal in the morning itself on which both went to the
Hospital. According to Mohan Lal (PW-5), he was told orally by Santosh that she
was burnt by the two accused persons while accused No.3, Rajo Devi held her
hands. The Trial Court has disbelieved this part of the evidence of Mohan Lal
(PW-5) about the participation of accused No.3, Rajo Devi. However, the rest of
the testimony about the participation of accused No.1, Gurdial and accused
No.2, Puran Chand has been believed by the Trial Court. It is to be noted that
at the time she made oral dying declaration, she did not merely refer to Puran
Chand as Jeth but had specifically taken his name.
7. We
have closely examined the evidence of PW-5, Mohan Lal. The evidence of Mohan
Lal (PW-5) has been corroborated by Mam Chand (PW-8) who is another witness who
was present at the time of seizure of material objects at the spot, which,
according to him, were smelling of 5 kerosene. This witness has not stated
anything about any dying declaration in his examination-in-chief but, strangely
enough, it was brought in his cross-examination by the defence that he reached the
Post Graduate Institute at about 3 p.m. He also referred to a dialogue between
Chand Kiran and Santosh wherein Santosh told her father that she was burnt by
her brother-in-law and her husband. This witness has referred to the active
advice having been given by her Phupha Saas, meaning sister of her
father-in-law. He also asserted that Gurdial and Puran Chand were not present
at the Post Graduate Institute at that time. It is extremely strange that such
material things should have been brought on record in cross-examination.
8. The
last witness in this line is Chand Kiran (PW-10), the father of Santosh who had
spoken about the oral dying declaration made to him by Santosh involving all
the three accused persons. He had also referred to the evidence of Mam Chand,
who was the brother-in-law and had claimed that his daughter told him that she
was burnt by her husband Gurdial and her Jeth, Puran Chand at the instance of
Rajo Devi. Nothing has been brought in the cross-examination of this witness.
The evidence of these three witnesses is complimentary to each other and, thus,
is more acceptable in comparison to the evidence of Pawan Kumar (PW-4).
Ordinarily,
though the oral dying declaration is an extremely weak type of 6 evidence, it
would not be unnatural for a burnt woman, to confide in her near relations like
her cousin, Mohan Lal (PW-5), father Chand Kiran (PW- 1) and Mam Chand (PW-8)
who is also a near relation. Santosh would rather be keen to express herself
regarding the cause of her death. Had the prosecution relied only on the oral
dying declaration, things could have been different. However, there is a dying
declaration, Ex. P.F/3, which is recorded by a Judicial Magistrate, First class
and that will have to be critically examined in this case.
9. Learned
counsel appearing on behalf of the defence, firstly, pointed out that the
written dying declaration did not mention accused No.2 by his name. Even
accused No.3, Rajo Devi was referred as `Bua'. It was also pleaded that there
was another brother named Chandiram and, therefore, the benefit of doubt, on
account of this, must go to accused No.2, Puran Chand. The evidence of Dr.
Satbir Singh (PW-9), who was the post- mortem doctor and who examined Santosh,
has referred to superficial to deep burns on various parts of her body. He has
also asserted that the superficial to deep burns were about 90 per cent and
they were sufficient to cause her death in the ordinary course of nature.
However, Dr. Siri Niwas (PW-14), was the most material witness who examined Santosh
and had given a certificate that Santosh was in a fit mental state to give the
statement. He had also endorsed at the end of the dying declaration that 7 she
was conscious and was in the fit state of mind while giving her statement. He
has been cross-examined in details without any breakthrough. Therefore, it
cannot be said that Santosh was not in a fit state of mind while making her
statement.
10. What
impresses us most about the dying declaration is that, firstly, it has been
recorded by an independent witness like Shri A.K. Bishnoi who was working as a
Judicial Magistrate, First Class, and secondly, before it commenced, the
Magistrate had satisfied himself about the ability of Santosh to make a dying
declaration. There is an endorsement obtained of Dr. Siri Niwas. The said dying
declaration is in the question & answer form and we do not see any
suggestive questions having been put excepting question No.4 which is to the
effect "is anyone else responsible for this incident?". However, it
must be said that this question was more with an idea to seek more information
which could have been legitimately put. This is apart from the fact that the
Courts below ultimately gave the benefit of doubt to accused No.3, Rajo Devi.
What impresses us is that in the dying declaration, Santosh specifically
exonerated her mother-in-law and the father-in-law by saying that they treated
her well. A feeble argument was raised that the accused was a Tailor, yet, his
occupation was stated to be a Teacher by Santosh. There is a simple explanation
that usually a tailor is called Tailor Master. It may be that the same
expression 8 might have been used by Santosh. Even elsewhere in the record of
this case such expression seems to have been used. The confusion might have
been created because of the use of the word "master". Even at the end
of the dying declaration, a further endorsement was made by Dr. Siri Niwas
certifying that, firstly, the witness was conscious all through the time when
her statement was being recorded and, secondly, that no relatives of her were
present at that time, which was also countersigned by the Magistrate who
recorded the statement. At the instance of the defence counsel, we have
ourselves seen the original dying declaration as also the First Information Report
based on the same. In our opinion, the dying declaration was not only voluntary
but truthful also and, hence, it could be relied upon as was done by the Trial
Court and the Appellate Court.
11. The
Courts below have to be extremely careful when they deal with a dying
declaration as the maker thereof is not available for the cross- examination
which poses a great difficulty to the accused person. A mechanical approach in
relying upon a dying declaration just because it is there is extremely dangerous.
The Court has to examine a dying declaration scrupulously with a microscopic
eye to find out whether the dying declaration is voluntary, truthful, made in a
conscious state of mind and without being influenced by the relatives present
or by the investigating agency who may be interested in the success of
investigation 9 or which may be negligent while recording the dying
declaration. Number of times, a young girl or a wife who makes the dying
declaration could be under the impression that she would lead a peaceful,
congenial, happy and blissful married life only with her husband and,
therefore, has tendency to implicate the inconvenient parents-in-law or other
relatives. Number of times the relatives influence the investigating agency and
bring about a dying declaration. The dying declarations recorded by the
investigating agencies have to be very scrupulously examined and the Court must
remain alive to all the attendant circumstances at the time when the dying
declaration comes into being. When there are more than one dying declarations,
the intrinsic contradictions in those dying declarations are extremely
important. It cannot be that a dying declaration which supports the prosecution
alone can be accepted while the other innocuous dying declarations have to be
rejected. Such trend will be extremely dangerous.
However,
the Courts below are fully entitled to act on the dying declarations and make
them the basis of conviction, where the dying declarations pass all the above
tests.
12.
Again, it is extremely difficult to reject a dying declaration merely because
there are few factual errors committed. The Court has to weigh all the
attendant circumstances and come to the independent finding whether the dying
declaration was properly recorded and whether it was 10 voluntary and truthful.
Once the Court is convinced that the dying declaration is so recorded, it may
be acted upon and can be made a basis of conviction. The Courts must bear in
mind that each criminal trial is an individual aspect. It may differ from the
other trials in some or the other respect and, therefore, a mechanical approach
to the law of dying declaration has to be shunned. We have tested the dying
declaration with all these factors in mind and we are satisfied that even the
Trial Court and the Appellate Court have fully satisfied themselves in respect
of the acceptability of this dying declaration.
13. The
law is now well settled that a dying declaration which has been found to be
voluntary and truthful and which is free from any doubts can be the sole basis
for convicting the accused. This Court in Sham Shankar Kankaria v. State of
Maharashtra [(2006) 13 SCC 165] has taken stock of the following cases where
the principles governing dying declaration have been laid down:
i)
Paniben v. State of Gujarat [(1992) 2 SCC 474;
ii) Munnu
Raja v. State of M.P. [(1976) 3 SCC 104;
iii)
State of U.P. v. Ram Sagar Yadav [1985] 1 SCC 552;
iv)
Ramawati Devi v. State of Bihar [(1983) 1 SCC 211 v) K. Ramachandra Reddy v.
Public Prosecutor [(1976) 3 SCC 618] 11 vi) Rasheed Beg v. State of M.P.
[(1974) 4 SCC 264;
vii) Kake
Singh v. State of M.P. [(1981) supp. SCC 25;
viii) Ram
Manorath v. State of U.P. [(1981) 2 SCC 654;
ix) State
of Maharashtra vs. Krishnamurti Laxmipati Naidu [(1980) Supp. SCC 455;
x)
Surajdeo Ojha v. State of Bihar [(1980) Supp SCC 769] xi) Nanhau Ram v. State
of M.P. [(1988) Supp. SCC 152 xii) State of U.P. v. Madan Mohan [(1989) 3 SCC
390;
xiii)
Mohanlal Gangaram Gehani v. State of Maharashtra [(1982) 1 SCC 700] In para 12
of the abovesaid judgment, this Court has held that dying declaration is the
only piece of untested evidence and must like any other evidence, satisfy the
court that what is stated therein is the unalloyed truth and that it is
absolutely safe to act upon it. This Court has further reiterated that if after
careful scrutiny the court is satisfied that it is true and free from any
effort to induce the deceased to make a false statement and if it is coherent
and consistent, there shall be no legal impediment to make it a basis of
conviction, even if there is no corroboration. In that behalf, this Court has
referred the reported cases of Gangotri Singh v. State of U.P.
[(1993)
Supp (1) SCC 327]; Goverdhan Raoji Ghyare v. State of Maharashtra [(1993) Supp
(4) SCC 316]; Meesala Ramakrishan v.
12 State
of A.P. [(1994) 4 SCC 182]; and State of Rajasthan v. Kishore [(1996) 8 SCC
217]. We are in respectful agreement with the law laid down and would hasten to
add that in the present case the dying declaration of Santosh passes all the
tests referred to by us above.
14.
Lastly, a point was raised by the learned defence counsel that on the half
burnt clothes of Santosh, there were no traces of kerosene and, therefore, the
whole story of burning her by pouring kerosene on her body has to be
disbelieved. It is to be seen that the seizure of these clothes was proved by
Mam Chand (PW-8). He spoke about the seizure of an empty can, smelling of
kerosene oil, a match box with 4 or 5 burn match sticks, a quilted bed (probably
meaning `mattress'), smelling of kerosene from it which was semi burnt and some
sample of soil. According to him, they were packed in the parcels separately
and sealed. On this backdrop, when the recovery memo is seen, it mentions one
empty tin box, match box, two burnt match sticks, earth which was put in
plastic Dibbi, clothing of the deceased Santosh of light blue colour, bed sheet
(Bichhona) with marks of fresh burns. The witness, however, has not referred in
his Examination-in-Chief to the cloth parcel (Exhibit 4) with some partially
burnt pieces of clothes. The FSL report suggests that kerosene residues were
detected in Exhibit 5, which was a plastic bag containing a partially burnt
coloured check cotton gadda, It clearly suggests that no kerosene 13 residues
could be detected on Exhibits 1, 2, 3, 4 or 6. From this, the learned counsel
urged that particularly, the parcel Nos. 1, 3 and 4 were bound to carry
kerosene residues if the prosecution story was truthful.
However,
it is to be seen that the mattress did have kerosene residues.
While
this incident has taken place on 15.12.1997, parcels seems to have been sent
only on 29.12.1997 i.e. after about 14 days of the incident, which reached the
FSL Laboratory on 31.12.1997. The FSL report bears a date 5.6.1998. There is
thus the possibility of the articles losing the kerosene residues due to the
long interval of time, yet it has to be noted that the mattress which
undoubtedly a thick material, did have the kerosene residues. Ordinarily, there
was no reason for the mattress having the kerosene residues unless kerosene was
poured on the same.
It is
again to be noted that even the plastic container, containing kerosene, was
also found not having any kerosene traces. Therefore, this circumstance will not
help the accused as some kerosene traces have been found on the mattress where
Santosh was sleeping. Even if we ignore this circumstance, the fact of the
matter is that the dying declaration has been found by us to be voluntarily
truthful and unblemished. That would clinch the issue against the accused.
15. The
appreciation by the Trial Court and the Appellate Court on the overall
circumstances and their finding of conviction is correct. The appeal has no
merits and it deserves to be dismissed. It is accordingly dismissed.
........................................J. [V.S. Sirpurkar]
.......................................J. [Dr. Mukundakam Sharma]
New Delhi;
May 13, 2010.
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