BIBI PARWANA KHATOON @ PARWANA KHATOON Vs STATE OF BIHAR
Bench: N.V. RAMANA,PRAFULLA C. PANT
Case number: Crl.A. No.-000888-000888 / 2017
Diary number: 14277 / 2016
Advocates: GAURAV AGRAWAL Vs
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Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURSIDICTION
CRIMINAL APPEAL NO. 888 OF 2017 (Arising out of S.L.P. (Crl.) No. 6630 of 2016)
Bibi Parwana Khatoon @ Parwana Khatoon and another … Appellants
Versus
State of Bihar …Respondent
J U D G M E N T
Prafulla C. Pant, J.
Leave granted.
2. The appellants, who are sister-in-law and brother-in-law
of the deceased, have challenged the judgment and order
dated 09.12.2016 passed by the High Court of Judicature at
Patna in Criminal Appeal (SJ) No. 48 of 2014 whereby said
Court has dismissed the criminal appeal affirming their
conviction and sentence under Section 304B read with Section
34 of Indian Penal Code (IPC) recorded by the Ad hoc
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Additional District Judge, Purnea in Sessions Trial No. 1219 of
2010 (with Sessions Trial No. 617 of 2011).
3. Prosecution story, in brief, is that Tamkinat Ara @ Bulbul
got married to Md. Parwez Alam on 30.09.2009 and she used
to live in her in-laws’ house. The prosecution case is that after
her marriage deceased used to live with Md. Parwez Alam
(husband), Abdul Gaffar (father-in-law), Baitun Nisha
(mother-in-law), Bibi Parwana Khatoon (sister of husband) and
her husband Md. Hasan (both appellants). It is alleged by the
informant Md. Faisal PW-5 (brother of the deceased) that the
deceased was killed by setting her on fire by all the above
accused. On receiving telephonic information on 30.05.2010
from father-in-law of the deceased, PW-5 Md. Faisal went to
see his sister and found that she had died of burn injuries.
On the basis of First Information Report given by Md. Faisal
Crime Case No. 184 of 2010 was registered relating to offence
punishable under Section 304B read with Section 34 IPC
against all the five accused at Police Station Khajanchi Hat,
Madhubani. PW-7 Arti Kumari Jaiswal, Station House Officer,
started investigation. Dead body of the deceased was sealed
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and sent for post mortem examination. PW-6 Dr. Umesh
Kumar of Sadar Hospital, Purnea, conducted post mortem
examination on the dead body of Tamkinat Ara and found
following ante mortem injuries: - “(i) Rigor mortis present in all four limbs and
trunk
(ii) Tongue was protruded between teeth
(iii) Burned (burnt) blood clot from/in ear opening
(iv) 100% burn of five degree with smell. Key oil and roasted smell, line of redness along burn area absent, vesication and sign of inflammation was absent, formation of granulation tissue absent, indicating post mortem burnt.”
The Medical Officer opined that the deceased died of
asphyxia due to strangulation.
4. Later, investigation was taken over by PW-8 Lal Babu
Prasad who submitted charge sheet against all the five
accused. Accused Baitun Nisha (mother-in-law of the
deceased) died during the course of trial, as such, case as
against her stood abated and the trial court proceeded against
remaining four accused.
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5. After framing charge against the accused, the trial court
recorded the evidence of PW-1 Syed Masuf Ahmad, PW-2 Md.
Azam Rad, PW-3 Samim Akhtar, PW-4 Taleba Kauser (brother
of the deceased), PW-5 Md. Faisal (brother of the deceased and
informant), PW-6 Dr. Umesh Kumar (who conducted post
mortem examination), PW-7 Arti Kumari Jaiswal (who started
investigation) and PW-8 Lal Babu Prasad (who concluded the
investigation).
6. The prosecution evidence appears to have been put to the
accused under Section 313 of Criminal Procedure Code
whereafter, on behalf of the accused, defence evidence was
adduced, and DW-1 Md. Mozammil Hussain, DW-2 Md.
Shamim, DW-3 Manish Kumar Srivastava, DW-4
Raghunandan Yadav, DW-5 Rahul Kumar, DW-6 Mukesh
Kumar, DW-7 Nakir Yadav, DW-8 Dhani Yadav, DW-9 Md.
Jasir and DW-10 Sanni Yadav, were got examined.
7. The trial court, after hearing the parties, found all the
four accused guilty of offence punishable under Section 304B
read with Section 34 IPC, and convicted them accordingly.
Md. Parwez Alam (husband of the deceased) was sentenced to
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rigorous imprisonment for ten years, and each one of the
remaining three convicts was sentenced to seven years
rigorous imprisonment.
8. Aggrieved by the judgment and order dated 19.11.2013/
26.11.2013, passed by the trial court in Sessions Trial No.
1219 of 2010 (with Sessions Trial No. 617 of 2011), whereby
the accused were convicted and sentenced, as above, three
appeals were filed before the High Court. Criminal Appeal (SJ)
No. 59 of 2014 was filed by Md. Parwez Alam (husband of the
deceased), Criminal Appeal (SJ) No. 20 of 2014 was filed by
Abdul Gaffar (father-in-law of the deceased) and Criminal
Appeal (SJ) No. 48 of 2014 was filed by present appellants Bibi
Parwana Khatoon and Md. Hasan. The High Court, after
hearing the parties, allowed the appeal of father-in-law of the
deceased but maintained the conviction and sentence recorded
against other three. Hence, this appeal through special leave
by sister-in-law Parwana Khatoon and brother-in-law Md.
Hasan.
9. Our attention is drawn on behalf of the appellants to the
testimony of the defence witnesses relating to the fact that
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they were not residing in Kali Prasad Tola, and it is argued
that the courts below have failed to appreciate the same. It is
also pointed out that there is no special role assigned to the
appellants in the First Information Report.
10. DW-1 Md. Mozammil Hussain, cousin of husband of the
deceased, has stated that Parwana Khatoon and Md. Hasan
used to live in village Sabutar, and on the day of the incident
they were not in village Kali Prasad Tola, Madhubani, i.e. the
place where the deceased and her husband used to live. DW-4
Raghunandan Yadav, who is resident of Kali Prasad Tola, has
also stated that the present appellants used to live in village
Sabutar (Purnea). This witness belongs to village Sabutar.
DW-7 Nakir Yadav also corroborated the fact that Parwana
and her husband Hasan used to live in Sabutar. This fact is
further corroborated by DW-8 Dhani Yadav, DW-9 Md. Jasir
and DW-10 Sanni Yadav, all neighbours of the deceased and
her husband.
11. We have gone through the judgment and order passed by
the trial court (copy Annexure P-9) in which the trial court has
mentioned the name of defence witnesses but not discussed as
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to why their testimony as to the fact that married sister-in-law
(of the deceased) and her husband used to live in village
Sabutar, is not believed. The High Court has also committed
the same error.
12. Apart from the above, in support of their plea, there are
three documents filed on behalf of the appellants, which are
copies of public documents, to show that they are residents of
village Sabutar in District Purnea. Copy of the Residence
Certificate is Annexure A-1, which shows that Sub Divisional
Officer, Sadar, Purnea, has certified on 31.10.2008 that Hasan
Raja (appellant No. 2) used to live in village Sabutar, P.S. K.
Nagar, District Purnea. Another document (Annexure A-2) is
copy of PAN issued by Income-tax Department of Government
of India, which appears to have been sent on the address of
the account holder Parwana Khatoon (appellant No. 1) on her
address of Sabutar, Purnea, Pin Code 854205. Not only this,
copy of service book (Annexure A-3) of appellant No. 1
Parwana Khatoon shows that she was Panchayat teacher in
primary school, K. Nagar (Purnea). This document also shows
that address of appellant No. 1 is village Sabutar, P.O. Kajha,
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Police Station K. Nagar, District Purnea. All these public
documents read with the oral testimony adduced before the
trial court, create serious doubt in the prosecution story, so
far it relates as against the present appellants. (We are not
commenting on the evidence as against the husband of the
deceased.)
13. In view of the above discussion of oral and documentary
evidence, we find that both the courts below have erred in law
in holding that the charge under Section 304B read with
Section 34 IPC stood proved as against the present appellants.
In our opinion, in view of the evidence discussed above, it
cannot be said that it is proved beyond reasonable doubt that
the present appellants, who are sister-in-law and
brother-in-law of the deceased, tortured the victim for any
demand of dowry. In our opinion, in the present case which is
based on circumstantial evidence it cannot be said that
appellants had any common intention with the husband of the
deceased in commission of the crime. It is sufficiently shown
on the record that they used to live in a different village.
Therefore, we are inclined to allow the present appeal.
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14. Accordingly, this appeal is allowed, and conviction and
sentence recorded as against the present appellants Bibi
Parwana Khatoon @ Parwana Khatoon and Md. Hasan @
Hasan Raja is set aside. They are acquitted of charge of
offence punishable under Section 304B read with Section 34
IPC. They are in jail. They shall be released forthwith if not
required in connection with any other crime.
………………………..…….J. [N.V. Ramana]
………………………..…….J. [Prafulla C. Pant]
New Delhi; May 04, 2017.