BALAJI Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE N.V. RAMANA
Case number: Crl.A. No.-001398-001398 / 2011
Diary number: 324 / 2011
Advocates: MANJEET CHAWLA Vs
NISHANT RAMAKANTRAO KATNESHWARKAR
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1398 of 2011
Balaji .....Appellant
Versus
The State of Maharashtra .....Respondent
O R D E R
The judgment dated 17.11.2009 passed by the High Court
of Judicature at Bombay, Bench at Aurangabad in Criminal
Appeal No. 500 of 2007 confirming the judgment of conviction
and sentence dated 30.11.2007 passed by the Ad hoc
Additional Sessions Judge3, Latur in Sessions Case No. 10 of
2007 is called in question in this appeal by the convicted
accused. 1
2. The brief facts leading to this appeal are that, at about
1:30 p.m. on 28.08.2006, the police officer, Sikander Pakhali
(PW12) received information that a woman had been stabbed.
Upon reaching the house of Shamalbai Lohare, PW2 (landlady
of the house of the deceased), he noticed that the deceased Lata
was lying in a pool of blood and she was shifted to the hospital
at about 1:45 to 2:00 p.m. PW12 was informed by Dr. Dhele
(PW11) that the deceased was in a fit condition to give the
statement and PW12 recorded the same. The deceased in her
statement stated that the appellant/accused (brother of the
deceased) was annoyed with her as she was having an illicit
relationship with Mahendra Dhaware (PW4) after the death of
her husband and thus, stabbed her in her abdomen, chest,
face, right arm, etc. At the same time, i.e. at about 1:45 to 2:00
p.m., the appellant/accused voluntarily arrived at the police
station in bloodstained clothes carrying bloodstained knife and
disclosed his name as Balaji and the crime committed by him to
Changdeo, PW6, the officer of the police station. Lata
succumbed to injuries at about 2:45 p.m.
2
The dying declaration of the deceased itself was treated as
the first information and the report was sent to the
Jurisdictional Magistrate.
3. The appellant/accused was tried for offence under Section
302 of the Indian Penal Code (for short, “the IPC”). As
mentioned supra, the Trial Court convicted the accused for the
said offence and sentenced him to life imprisonment. The
judgment of the Trial Court is confirmed by the High Court.
We have heard Mr. A. Sirajudeen, learned senior counsel
appearing on behalf of the appellant/accused and Mr. Nishant
Ramakantrao Katneshwarkar, learned counsel appearing on
behalf of the respondentState, who have taken us through the
entire material on record and effectively assisted the Court.
4. The entire case of the prosecution depends upon (a) the
dying declaration; (b) motive for commission of offence; (c) the
accused voluntarily went to the police station in bloodstained
clothes having a bloodstained knife with him.
5. We have perused the original dying declaration which has
been tampered with. Though the name of Mahendra (PW4) was
written earlier, it was struck off and in its place the name of
Balaji (accused) is inserted at one place. No valid reason is
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forthcoming from the side of the prosecution for tampering with
a vital document such as dying declaration. The dying
declaration is at Ext. 51. PW12, the Investigating Officer stated
to have recorded the same in the hospital in the presence of the
Doctor (PW11), who had certified the fitness of the victim to
make the statement. However, in order to satisfy ourselves, we
have perused the medical records maintained by the hospital in
order to ascertain the correctness of the deposition made by the
Doctor (PW11) with regard to the fitness of the victim. The
record reveals that the patient was conscious but, was seriously
injured. The history recorded in the medical sheets discloses
that the victim was stabbed by a sharp iron object. Immediately
on admission, the treatment had started. Patient was facing
difficulty in respiration and had sustained 17 injuries with
haemorrhage. All the injuries were incised and were caused by
a sharp object. The patient was having trachycardia. Since the
patient was pregnant, the uterus was palpable and pregnancy
was about 78 months. Immediately, the surgeon was informed
in view of the urgency and thereafter treatment was
commenced by the surgeon.
4
PW11, the doctor before whom the dying declaration was
recorded, clearly admits in the crossexamination that the
patient was in serious condition; immediately on admission of
the patient, the surgeon was called. She could not tell exactly
before the Court within how much time PW12, the Inspector of
Police arrived there after admitting the patient and recorded the
statement. She admits that there is no connection between
state of mind and consciousness; consciousness merely means
the state of being conscious responsiveness of the mind to
impressions made by the senses of the patient; the multiple
injuries result in giddiness.
PW9 (the surgeon), who was called immediately on
admission of the patient, went near the patient and gave I.V.
Fluid and antibiotics to the patient; the wounds were sutured;
two doctors, namely, Dr. Nisale and Dr. V.R. Patil were called
who attended to the patient. PW9 and said two doctors, were
constantly supervising the patient. The patient expired at 2:40
p.m.
In the crossexamination, he admits that the patient was
admitted to the hospital at 1:45 p.m. and the death of the
patient was shown as 2:30 p.m. It is clarified by him that when
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he commenced treatment, patient was semiunconscious. Due
to multiple injuries, the patient was semiunconscious, then
she became unconscious and died.
6. Dr. Shirish Maske PW5 conducted the post mortem. Even
the post mortem report reveals that the victim had sustained as
many as 24 injuries which are all antemortem in nature. On
examination of the thorax the stab injury No. 9 is cutting of 6th
and 7th ribs and the same is extended to pleural cavity; the
cutting of diaphragm and piercing liver for 6 cm; haemothorax
on right side, 300 ml blood was collected; there was an incised
wound on the right lung, lower lobe margin measuring 3 x 1
cm; the left lung was pale; both the chambers of the heart were
partially filled with blood, large vessels had collapsed; the
peritoneal cavity contains 1.5 litres of blood. Injury No. 13 was
extending to peritoneal cavity cutting fundus of uterus having a
size of 4.1 cm and cutting the right side of the foetus neck
extending deeply to cervical spine. The doctor has opined that
the death of the deceased was due to haemorrhagic shock
caused due to multiple stab injuries in the lung, liver and
uterus. In the crossexamination, PW5, the doctor who
conducted post mortem, has deposed that in cases of such
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nature, having 24 injuries, the patient would have immediately
felt giddiness and later she would become unconscious which
lead to her death. He has clearly admitted that a patient who
sustained injury No. 9, i.e. cutting of lung and diaphragm
would be in distress and it is sufficiently severe and it may
affect respiration.
7. As mentioned supra, Dr. Tushare, PW9/Surgeon who
immediately came to treat the victim after being informed by
the Doctor (PW11) has deposed that when he started treatment,
the patient was in semiconscious state. He took the help from
two doctors, namely, Dr. Nisale and Dr. V.R. Patil and not the
help of the Doctor (PW11). He has nowhere deposed about the
dying declaration recorded in the presence of the inspector.
Since the patient was admitted to the hospital at about 1.45
p.m. and as PW9 was called by PW11 to treat the patient, and
consequent to which PW9 came immediately and started
treatment with the help of aforementioned two doctors, there
was no time gap left for the Police Inspector to record the dying
declaration of the victim in the presence of PW11. Though
medical case sheet reveals that the patient was conscious, but
it has been deposed by doctor PW9 that the patient was semi
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unconscious. Nowhere has PW11 deposed that the victim was
in a fit condition to make the statement. Fitness of the
statement is totally different from being in a state of
consciousness. PW11 has, as mentioned supra, clearly stated
that there is no connection between state of mind and
consciousness; consciousness merely means the state of being
conscious and responsiveness of the mind to impressions made
by the senses. It is also admitted by all the three doctors
examined before the court that the multiple injuries would lead
to giddiness. If it is so, it could not have been possible for the
victim to make a one page statement, which details the age of
the victim, occupation of the victim, place of the victim, family
members of the victim, etc. The dying declaration also reveals
entire details of the incident. It should be noted that the victim
died within 45 minutes of her admission to the hospital.
8. Though such detailed statement was allegedly made by
the deceased immediately on admission before PW12 in the
presence of PW11 and though such dying declaration was
treated as first information based on which crime was
registered, the same was not sent to the Jurisdictional
Magistrate inasmuch as there is no endorsement of the
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Magistrate on the original of the dying declaration. Since there
is no endorsement of the Magistrate on the dying declaration,
learned counsel for the defence is justified in arguing that the
so called dying declaration was not at all recorded and was
subsequently created by the investigation officer only to suit the
purpose of the prosecution. Moreover, since the patient was
semiconscious having such severe injuries mentioned supra,
she could not have made such detailed statement.
Hence, in our considered opinion, it would be unsafe to
rely upon this dying declaration of the victim to base the
conviction. We find that the dying declaration bristles with a
number of suspicious circumstances mentioned supra.
9. The next circumstance relied upon by the prosecution is
regarding motive for the commission of the offence.
It is not in dispute that the deceased had two children
through her husband, Laxman; even when said Laxman was
alive, the victim/deceased was having an illicit relationship with
PW4. PW4 used to come to the house of the deceased and
Laxman and he used to have drinks. The husband of the victim
was suffering from HIV Aids. The relationship between the
deceased and PW4 was known to everybody in the family
9
including the accused. The accused is none else than the
brother of the deceased and he never objected to such a
relationship though it continued for years together. Husband of
the deceased, Laxman had complained of the illicit relationship
between the deceased and PW4. Though a complaint also came
to be lodged by him, no such grievance was made by the
accused being the brother of the deceased at any point earlier
to the incident in question. On the other hand, it has come on
record that the accused, deceased as well as PW 4 used to meet
each other and have parties. Accused was fully aware of the
illicit relationship which was never objected to by him.
In this context, the evidence of Pooja, PW1, the daughter
of the deceased could be very relevant. PW1 has admitted in
the cross examination that PW4 was acquainted with her; he
used to visit her house regularly; the relationship between her
mother and father were strained due to PW 4. On the date of
the incident at about 9:00 am, PW4 was threatening the mother
of PW1 by showing a knife. He threatened the deceased that he
would kill her; immediately thereafter the deceased came out of
the house and called PW1 to bring her maternal uncle from
market. Immediately PW1 rushed to call her maternal uncle
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(the accused) who was in the marketyard. On hearing such
news, the accused proceeded towards the house and whereas
PW1 proceeded towards hospital for getting treatment for her
grandmother. She has further admitted that PW4 used to stay
in her house at Moti Nagar, Latur and sometimes used to
quarrel also. On 29.08.2006, the accused even advised the
deceased not to quarrel with PW4. In the crossexamination,
PW1 has admitted that PW4 used to consume liquor in her
house, he had a knife whenever there was a quarrel with
deceased and PW4. The evidence of PW1, if read in its entirety,
would clearly reveal that all the family members including the
husband of deceased, the accused, PW1 as well as the parents
of the deceased, knew about the illicit affairs of the deceased
and PW4. He used to have liquor in the house of the deceased
and used to sleep in the house of the deceased. In light of such
evidence, the defence rightly contends that the motive as
alleged is not proved. Since the accused himself was a
consenting party to such an illicit relationship between PW4
and the deceased, there is no occasion for him to get enraged
on the date of the incident to commit murder of the deceased.
On the other hand, the evidence of PW1 raises suspicion in the
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mind of the Court about the actions of PW4 who used to have a
knife and used to quarrel with the deceased whenever he was
drunk. PW4 was none other than the employer of the husband
of the deceased. In our considered opinion, the aspect of the
motive as sought to be made out is not satisfactorily proved by
the prosecution beyond reasonable doubt. Sometimes motive
may be hidden also. But in the light of the evidence of PW1 who
did not even whisper a word against the accused, the Courts
below may not be justified in concluding that the motive for the
commission of the offence is proved. It is curious to note that
PW1 was not treated as hostile by the prosecution and
consequently was not crossexamined in any aspect of the
matter.
10. As mentioned supra, the last circumstance relied upon the
prosecution is that the accused himself voluntarily went to the
police station in bloodstained clothes with a bloodstained knife.
In our considered opinion, the prosecution has created a make
believe story in that regard. According to the prosecution, the
accused went to the police station at about 1:45 p.m. PW6 has
deposed that the accused after coming to the police station
confessed that he killed the deceased since he was aggrieved by
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the action of the deceased having an illicit relationship with
PW4 and that she lived a life like a debauched woman. Despite
sufficient attempts to convince her to mould her conduct she
did not mend her conduct and hence he killed her by stabbing
her with the knife. Though such statement was allegedly made
by the accused after going to the police station voluntarily, no
crime was registered by Changdeo, PW6, the Inspector of Police
who was in the police station during the relevant point of time.
However, subsequently after calling the police constable, the
crime came to be registered under Section 307 of the IPC based
on alleged dying declaration. Thereafter, bloodstained clothes
and bloodstained knife were seized. The relevant station entry
is Ext P31. In the crossexamination, PW6 has admitted that
Ext P31 was made out by another police officer namely ASI
Sonkavade inasmuch as said Sonkavade was on duty; one Mr.
Angule was the Station incharge during the relevant point of
time but he was not present when the accused had come.
He has further admitted in the crossexamination that he
has not registered the crime on the basis of statement given by
the accused. On the other hand, he registered the crime at 2:15
p.m. and prepared recovery panchnama from 2:15 to 2:30 p.m.
13
Later he came to know of the death of the deceased based on
which information of offence under Section 302 was added. The
accused was arrested at 2:25 p.m. These answers in the cross
examination of PW6 clearly reveal the allegation that the
accused allegedly came at 1:45 p.m. and confessed about the
crime appears to be an afterthought. The very fact that no
crime was registered by PW6 who was allegedly very much
present when accused went to the police station itself speaks
falsely of the case of the prosecution. On the other hand, in the
crossexamination as mentioned supra, Ext P31, entry in the
station of record which was made at the earliest point of time
was recorded by one ASI Sonkavade, police officer on duty and
not by PW6 which clearly means that PW6 was not present
when the accused allegedly came to the police station and made
the statement and whereas ASI Sonkavade was present.
11. Having regard to the aforementioned discussion and other
material on record, we find that the origin and genesis of the
prosecution is shrouded in mystery; the prosecution has tried
to improve its case from stage to stage. In our considered
opinion, the prosecution has not proved its case beyond
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reasonable doubt against the accused. Hence, benefit of doubt
will go in favour of the accused.
12. The impugned judgment of the High Court is set aside and
accordingly, the appeal is allowed. The accused/appellant is
directed to be released forthwith, if not required in any other
case.
…………………...........................J. (N.V. RAMANA)
…………………...........................J. (MOHAN M. SHANTANAGOUDAR)
……………………........................J. (S. ABDUL NAZEER)
NEW DELHI, MARCH 14, 2019.
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