MADAN @ MADHU PATEKAR Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE N.V. RAMANA
Case number: Crl.A. No.-001025-001025 / 2011
Diary number: 6076 / 2011
Advocates: SUDHANSHU S. CHOUDHARI Vs
NISHANT RAMAKANTRAO KATNESHWARKAR
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s). 1025/2011
MADAN @ MADHU PATEKAR …Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA …Respondent(s)
JUDGMENT
N.V. RAMANA, J.
1. This appeal by special leave is filed by the appellant
aggrieved by the judgment of the High Court of Judicature at
Bombay, dated June 8, 2010 in Criminal Appeal No. 462 of 1992
whereby the High Court confirmed the judgment of the trial
Court in Sessions Case No. 91 of 1992.
2. The case of prosecution, in brief, is that the accused
appellant herein had illicit relationship with Latabai (deceased)
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for the past five years prior to the date of incident and on 13 th
December, 1991 when the deceased refused to cook food for the
accused, he got annoyed and burnt her alive by pouring kerosene
oil. Hearing hue and cry of the dececased, one Meerabai and
Satyabhamabai (PW 7) rushed to save her. The appellant also
joined them in extinguishing the fire. Seeing the gathering of
neighbours, in that commotion the accused ran away from the
scene. The victim was then taken by the neighbours to the Civil
Hospital, Nashik where the appellant was also admitted.
Jayaprakash Chavan, Special Judicial Magistrate (PW1) recorded
dying declaration of Latabai as also the statement of the
appellant. On the same day, i.e. 14.12.1991, Nivrutti Baburao
Godhade (PW12), Police Head Constable has also recorded dying
declaration of Latabai (deceased).
3. Crime No. 76/91 was registered by PSI Jadhav
(PW11) against the accused. Thereafter spot panchanama was
prepared, seized incriminating material such as kerosene oil tin,
match box, pieces of saree, blouse etc. from the scene of offence
and recorded statements of witnesses. On 16.12.1991, the
victim Latabai succumbed to the burn injuries and the accused
was arrested on 19.1.1992. In furtherance of investigation,
postmortem on the body of the deceased was conducted,
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chemical examiner’s report (Ext. 32) was obtained and the
accused was charge sheeted. As he pleaded not guilty, learned
Sessions Judge has conducted a full fledged trial resulting in the
conviction of the accused/appellant for the offence punishable
under Section 302 of IPC and sentenced him to suffer life
imprisonment and to pay a fine of Rs.100/-, in default, to further
suffer imprisonment for a period of one month in addition.
4. The appellant—accused carried the matter by way of
appeal to the High Court. The High Court came to the conclusion
that the prosecution has proved the case beyond reasonable
doubt regarding the complicity of the accused in causing the
unnatural death of Latabai by burn injuries. Accordingly, the
High Court dismissed the appeal and upheld the conviction and
sentence imposed by the learned Additional Sessions Judge.
Having aggrieved by the concurrent findings of the Courts below,
the accused—appellant is in appeal before us.
5. We have heard the learned counsel on either side
and perused the material on record.
6. Learned counsel appearing for the appellant has made a
strenuous effort to convince the Court that the prosecution has
not been able to establish the fact that the petitioner had poured
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the kerosene on the deceased. There was no eyewitness to the
incident, as a matter of fact the accused himself was a victim
with 40% burn injuries while trying to save the deceased. On the
date of incident, upon lighting herself the deceased made a hue
and cry, when the accused heard the shouts of Latabai he barged
into the house to save her but the deceased after seeing the
accused hugged him, with which he also had sustained burn
injuries. Learned counsel further argued that the alleged dying
declarations are not voluntarily made by the deceased, they are
fabricated with an intention to foist a false case and implicate the
appellant. He prayed that in spite of several doubts on the
prosecution case, such as, how the victim with 86% burn injuries
could give dying declaration and whether the motive has been
proved and also whether the guilt of the accused has been
established beyond reasonable doubt, the Courts below have
failed to perceive the matter in correct manner and perversely
passed the order of conviction against the accused—appellant
which has to be set aside.
7. Per contra, the learned counsel appearing on behalf
of the State submitted that the dying declaration is the basis for
conviction. The prosecution, by adducing cogent and reliable
evidence, has proved the guilt of the accused beyond reasonable
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doubt and hence the order under appeal needs no interference
from this Court.
8. Having given our consideration to the submissions
made by the learned counsel on either side and going by the
material on record, we are of the view that the Courts below have
come to the concurrent conclusion only after meticulous
consideration of the two dying declarations of the deceased which
were recorded by the Special Executive Magistrate (Annexure P-1)
and PW 12 – Head Constable (Annexure P-3) respectively which
are duly certified by the Doctor. It is evident from the dying
declarations that the deceased on the previous night i.e. on the
date of incident, had a quarrel with the accused over cooking of
meals and the annoyed appellant poured kerosene and set her on
fire with matchstick. Both the dying declarations are consistent
and in clear terms points at the guilt of the accused – appellant
that he has set the lady on fire resulting in her death. The
contention that the dying declarations are not voluntarily made,
cannot be given weightage for the reason that the Special
Executive Magistrate has recorded the dying declaration in
accordance with law after obtaining due permission from the
Doctor. The other dying declaration recorded by the Constable is
also consistent in respect of revelations and points at the guilt of
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the accused.
9. Before we analyse the case at hand it would be
important to note certain aspects of dying declaration. Although
we can trace the admissibility of the dying declaration under
Sections 6, 7 and 32 of Indian Evidence Act that the rule of
admissibility of dying declaration can be traced to King v.
Woodcock, (1789) 168 ER 352, which is considered to be the
most important case law on the aspect of dying declaration, as in
that case the declaration of deceased therein (Silvia) was the only
evidence as to what happened to her, came from Silvia herself.
The Court therein categorically justified the usage and
importance of dying declaration to be "made in extremity, when
the party is at the point of death, and when every hope of this
world is gone: when every motive to falsehood is silenced, and the
mind is induced by the most powerful considerations to speak the
truth." The court further held that "a situation so solemn, and so
awful, is considered by the law as creating an obligation equal to
that which is imposed by a positive oath administered in a Court of
Justice."
10. The rule of admissibility of dying declaration is no
more res integra. In the adjudication of a criminal case, dying
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declaration plays a crucial role. A dying declaration made by a
person as to cause of his/her death or as to any of the
circumstances which resulted in his/her death, in cases in which
cause of death comes in question, is relevant under Section 32 of
the Evidence Act. It has been emphasized number of times that
dying declaration is an exception to the rule against admissibility
of hearsay evidence. The whole development of the notion that
the dying declaration, as an exception to the hearsay rule, is
based on the formalistic view that the determination of certain
classes of evidence as admissible or inadmissible and not on the
apparent credibility of particular evidence tendered.
11. We are aware of the fact that the physical or mental
weakness consequent upon the approach of death, a desire of
self-vindication, or a disposition to impute the responsibility for a
wrong to another, as well as the fact that the declarations are
made in the absence of the accused, and often in response to
leading questions and direct suggestions, and with no
opportunity for cross-examination: all these considerations
conspire to render such declarations a dangerous kind of
evidence. In order to ameliorate such concerns, this court has
cautioned in umpteen number of cases to have a cautious
approach when considering a conviction solely based on dying
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declaration. Although there is no absolute rule of law that the
dying declaration cannot form the sole basis for conviction unless
it is corroborated, the courts must be cautious and must rely on
the same if it inspires confidence in the mind of the Court [See:
Ram Bihari Yadav Vs. State of Bihar & Ors. (1998) 4 SCC 517
and Suresh Chandra Jana & Ors. Vs. State of West Bengal
&Ors., 2017 (8) SCALE 697].
12. Moreover, this court has consistently laid down that
a dying declaration can form basis of conviction, if in the opinion
of the Court, it inspires confidence that the deceased at the time
of making such declaration, was in a fit state of mind and there
was no tutoring or prompting. If the dying declaration creates
any suspicion in the mind of Court as to its correctness and
genuineness, it should not be acted upon without corroborative
evidence [See Also: Atbir Vs. Government of NCT of Delhi, 2010
(9) SCC 1, Paniben Vs. State of Gujarat, 1992 (2) SCC 474 and
Panneerselvam Vs. State of Tamilnadu, 2008 (17) SCC 190].
13. Applying the settled legal position to the factual
matrix of the case, the dying declaration of the deceased (Ext.10)
was recorded by the Special Executive Magistrate (PW 1) on
14.12.1991 after obtaining the fitness condition of the victim by
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the duty Medical Officer who issued the fitness certificate after
examining the patient. There cannot be suspicion over the
genuineness of the dying declaration as the deceased has
described the incident and declared the name of the accused to
be the culprit in clear and categorical terms. In that view of the
matter, we have no hesitation to say that the dying declaration of
the deceased in the instant case can form the sole basis for
conviction of the accused—appellant.
14. Under the circumstances, even though some of the
prosecution witnesses turned hostile and minor discrepancies in
the prosecution case, they do not have any bearing on the result
of the present case for the simple reason that the Courts below
have thoroughly assessed each circumstance and after careful
examination of the facts only recorded their concurrent findings.
As observed by this Court in Bharwada Bhoginbhai Hirjibhai
Vs. State of Gujarat, (1983) 3 SCC 217, a concurrent finding of
fact cannot be reopened in an appeal by special leave unless it is
established: (1) that the finding is based on no evidence or (2)
that the finding is perverse, it being such as no reasonable
person could have arrived at even if the evidence was taken at its
face value or (3) the finding is based and built on inadmissible
evidence, which evidence, if excluded from vision, would negate
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the prosecution case or substantially discredit or impair it or (4)
some vital piece of evidence which would tilt the balance in
favour of the convict has been overlooked, disregarded, or
wrongly discarded.
15. Whereas the case on hand does not fall under any of
the aforementioned categories, particularly, when the evidences
of PWs 1 and 12 gets corroborated with the evidence of PW 8 (Dr.
Kotkar) who confirmed his endorsement on the dying declaration
(Ext. 10) which formed basis for the conviction of the accused. In
such circumstances, we do not find the conclusion arrived at by
the trial Court as well as the High Court as being perverse. The
Courts below have taken the plausible view that the guilt of the
accused has been proved beyond reasonable doubt as the dying
declarations recorded by PWs 1 and 12 did not suffer from any
infirmity and they inspire confidence. Thus, for all the foregoing
reasons, we do not see any ground which requires our
interference with the concurrent findings of fact recorded by the
Courts below. The appeal, therefore, fails and deserves to be
dismissed.
16. In the end, learned counsel appearing for the
appellant made a submission that the appellant is not a
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hard-core criminal, he is a poor mason having wife and children
and also suffered 40% burn injuries. He, therefore, requested the
Court that the case of the appellant can be considered
sympathetically by the Government for remission. In our view, it
is for the Government either to consider the representation of the
appellant or not. But at this stage we cannot grant any relief to
the appellant on that count.
17. The appeal stands dismissed accordingly.
…………......................J. (N.V. RAMANA)
..................................J. (S. ABDUL NAZEER)
NEW DELHI, FEBRUARY 6, 2018.