RAJESH Vs THE STATE OF HARYANA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE DINESH MAHESHWARI
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: Crl.A. No.-000093-000093 / 2019
Diary number: 28803 / 2016
Advocates: SUDARSHAN RAJAN Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No. 93 of 2019 (Arising out of SLP (Crl.) No.8667 of 2016)
RAJESH .... Appellant(s)
Versus
STATE OF HARYANA ….Respondent(s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. The Appellant was convicted under Section 306 of the
Indian Penal Code, 1860 (hereinafter referred to as “the IPC”)
and sentenced to undergo five years rigorous imprisonment.
The appeal filed by the Appellant was dismissed by the High
Court. Hence, this appeal.
2. According to the complaint filed by Bharat Singh (PW-1),
his son Arvind was married to Manju, daughter of Laxmi
Narayan on 07.11.2000. Indera is the sister-in-law of Arvind
and the Appellant Rajesh is his brother-in-law. Arvind
committed suicide on 23.02.2002 by consuming Sulfas
tablets. On 01.03.2002 when Bharat Singh and other family
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members entered into the room of Arvind to sprinkle
Gangajal, they found a suicide note on the bed of the
deceased. It was stated that Arvind committed suicide due to
the behavior of the Appellant, Laxmi Narayan and Indera who
made false allegations against deceased regarding demand of
dowry. A Panchayat was held in the village at the instance of
the accused during which the Appellant slapped the
deceased. The Appellant and his sister Indera used to
threaten the deceased on telephone at the instance of their
father Laxmi Narayan.
3. In the suicide note, the deceased Arvind stated that
false allegations of demand of dowry were made against him
and that a Panchayat was also conducted in which there was
an attempt to assault him. There were continuous threats
from his father-in-law (Laxmi Narayan), his brother-in-law
(Appellant) and the sister-in-law (Indera) that his family
members will also be implicated in a criminal case. Unable to
withstand the harassment, the deceased took the extreme
step of committing suicide and held his father-in-law, the
Appellant and his sister-in-law responsible for his death.
4. On completion of investigation, a charge-sheet was filed
under Section 306 IPC. 12 witnesses were examined on
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behalf of the prosecution and Manju, wife of the deceased
was examined as DW-1. On a consideration of the oral and
documentary evidence, the Trial Court held the Appellant, his
father and sister guilty of committing the offence under
Section 306 IPC. The Appellant and his father Laxmi Narayan
were sentenced to imprisonment of five years. Accused
Indera was sentenced to three years imprisonment on being
convicted for committing of an offence under Section 306 IPC.
The Trial Court took note of the Panchayat that was held in
September, 2001 which was five months prior to 23.02.2002
on which date Arvind committed suicide. Reference was also
made to the evidence of PW-1 (Bharat Singh) who stated that
he and his son Arvind (deceased) had forgotten about the
Panchayat episode in view of the apology tendered by the
accused. However, the Trial Court observed that continuous
threats held out by the accused to implicate the deceased
and his family members in a false dowry case assume
importance. The Trial Court also relied upon the suicide note
to hold the accused guilty of the offence of abetment to
suicide. The version of the defence that Arvind committed
suicide due to his depression, due to unemployment and lack
of income, was rejected.
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5. The appeal filed by the Appellant was dismissed by
the High Court. The conviction and sentence of Laxmi
Narayan and Indera were set aside by the High Court by
the same judgment. The High Court referred to the suicide
note Exhibit ‘PA’ to conclude that there was no error
committed by the Trial Court in convicting the Appellant.
The High Court also relied upon the evidence of PW-1 and
PW-5 who spoke about the convening of the Panchayat by
the accused in September, 2001 during which false
allegations were made against the deceased. The High
Court upheld the conviction of the Appellant while
acquitting his father and sister, only on the ground that the
Appellant slapped Arvind during the Panchayat which was
conducted in September, 2001.
6. It is no doubt true that Arvind committed suicide on
23.02.2002. He left a suicide note which was found by his
family members on 01.03.2002. There is also no dispute
that Arvind blamed his father-in-law (Laxmi Narayan), his
sister-in-law (Indera) and the Appellant for harassment and
threats that he would be implicated in a false case of
demand of dowry. Admittedly, a Panchayat was held in
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September, 2001 during which the accused leveled
allegations of demand of dowry by Arvind. More than five
months thereafter, Arvind committed suicide on
23.02.2002. In the meanwhile, according to the
prosecution, Arvind was being threatened by the accused
through telephone conversations. The point that arises for
our consideration is whether the Appellant can be held
guilty for committing an offence under Section 306 IPC in
the facts and circumstances of the case.
7. It is necessary to refer to Section 306 IPC and Section
107 IPC which reads as under:
“306. Abetment of suicide.—If any person commits suicide, whoever abets the commission of such suicide, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
107. Abetment of a thing.—A person abets the doing of a thing, who— First.—Instigates any person to do that thing; or Secondly.—Engages with one or more other person or persons in any conspiracy for the doing of that thing, if an act or illegal omission takes place in pursuance of that conspiracy, and in order to the doing of that thing; or Thirdly.—Intentionally aids, by any act or illegal omission, the doing of that thing. Explanation 1.—A person who, by wilful misrepresentation, or by wilful concealment of a material fact which he is bound to disclose, voluntarily causes or procures, or attempts to cause or procure, a thing to be done, is said to instigate the doing of that thing.”
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8. Conviction under Section 306 IPC is not sustainable on
the allegation of harassment without there being any
positive action proximate to the time of occurrence on the
part of the accused, which led or compelled the person to
commit suicide. In order to bring a case within the purview
of Section 306 IPC, there must be a case of suicide and in
the commission of the said offence, the person who is said
to have abetted the commission of suicide must have
played an active role by an act of instigation or by doing
certain act to facilitate the commission of suicide.
Therefore, the act of abetment by the person charged with
the said offence must be proved and established by the
prosecution before he could be convicted under Section
306 IPC. (See Amalendu Pal alias Jhantu v. State of West
Bengal1).
9. The term instigation under Section 107 IPC has been
explained in Chitresh Kumar Chopra v. State (Govt. of NCT
of Delhi2) as follows:
“16. Speaking for the three-Judge Bench in Ramesh Kumar case [(2001) 9 SCC 618 : 2002 SCC (Cri) 1088] , R.C. Lahoti, J. (as His Lordship then was) said that instigation is to goad, urge forward, provoke, incite or encourage to do
1 (2010) 1 SCC 707 2 (2009) 16 SCC 605: (2010) 3 SCC (Crl.) 367
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“an act”. To satisfy the requirement of “instigation”, though it is not necessary that actual words must be used to that effect or what constitutes “instigation” must necessarily and specifically be suggestive of the consequence. Yet a reasonable certainty to incite the consequence must be capable of being spelt out. Where the accused had, by his acts or omission or by a continued course of conduct, created such circumstances that the deceased was left with no other option except to commit suicide, in which case, an “instigation” may have to be inferred. A word uttered in a fit of anger or emotion without intending the consequences to actually follow, cannot be said to be instigation.
17. Thus, to constitute “instigation”, a person who instigates another has to provoke, incite, urge or encourage the doing of an act by the other by “goading” or “urging forward”. The dictionary meaning of the word “goad” is “a thing that stimulates someone into action; provoke to action or reaction” (see Concise Oxford English Dictionary); “to keep irritating or annoying somebody until he reacts” (see Oxford Advanced Learner's Dictionary, 7th Edn.).”
10. Words uttered in a fit of anger or omission without any
intention cannot be termed as instigation. (See Praveen
Pradhan v. State of Uttaranchal3).
11. We are of the opinion that the evidence on record
does not warrant conviction of the Appellant under Section
306 IPC. There is no proximity between the Panchayat
held in September, 2001 and the suicide committed by
Arvind on 23.02.2002. The incident of slapping by the
Appellant in September, 2001 cannot be the sole ground to
hold him responsible for instigating the deceased to commit 3 (2012) 9 SCC 734
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suicide. As the allegations against all the three accused are
similar, the High Court ought not to have convicted the
Appellant after acquitting the other two accused.
12. We are not in agreement with the findings of the Trial
Court that the deceased (Arvind) committed suicide in view
of the continuous threats by the accused regarding his
being implicated in a false case of demand of dowry. The
evidence does not disclose that the Appellant instigated the
deceased to commit suicide. There was neither a
provocation nor encouragement by the Appellant to the
deceased to commit an act of suicide. Therefore, the
Appellant cannot be held guilty of abetting the suicide by
the deceased.
13. For the aforementioned reasons, the appeal is allowed
and the conviction and sentence of the Appellant is set
aside. His bail bonds stands discharged.
..…..................................J [L. NAGESWARA RAO]
..…................................J [M.R.SHAH]
New Delhi, January 18, 2019.
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