STATE OF HIMACHAL PRADESH Vs RAJIV JASSI
Bench: V. GOPALA GOWDA,ARUN MISHRA
Case number: Crl.A. No.-000771-000771 / 2005
Diary number: 22520 / 2004
Advocates: PRAGATI NEEKHRA Vs
JASPREET GOGIA
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Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 771 OF 2005
State of Himachal Pradesh … Appellant
Vs.
Rajiv Jassi … Respondent
J U D G M E N T
ARUN MISHRA, J.
1. The State is in appeal as against the reversal of the judgment of the
trial court acquitting the respondent for commission of the offence under
section 302 IPC by committing murder of his wife by way of
administering poison. The respondent was imposed life imprisonment
and fine of Rs.5,000 by the trial court which has been reversed by the
appellate court.
2. The prosecution case in brief is that the respondent Dr. Rajiv was
married to Dr. Suman Lata, daughter of Ram Kishan, PW9. The marriage
was performed on 25.4.1998. The incident took place on 26.5.2000. At
the relevant time deceased was posted as Dental Surgeon at Civil
Hospital, Chail, district Solan; whereas the accused was posted as
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Medical Officer in Primary Health Centre, Gharuan in district Ropar,
State of Punjab.
3. Prosecution has alleged that the relationship between the deceased
and the accused became estranged due to demand of dowry and excessive
drinking habit of accused. Under the influence of liquor he used to beat
the deceased. On 23.5.2000 Anil Kumar, PW 8 brother visited the
deceased at Chail and stayed with her. In the intervening night of 25th and
26th May, 2000 the accused reached Chail where deceased was residing.
He was drunk and started abusing, kicking and beating the deceased.
When Anil Kumar tried to intervene he was also beaten by the accused
and was turned out of the house. On 26.5.2000 at about 3 a.m., Surender
Kumar, PW 5 came out for urination when he heard the shrieks and cries
of the deceased and extreme weeping of her child. The deceased was
crying “Give me salty water. I do not want to die.” Surender Kumar went
to the house of the deceased. It was closed from inside. He informed Ved
Prakash, PW 4 Ex-President of Chail Gram Panchayat as well as Om
Prakash PW 7. All three of them went to the house of the deceased. Ved
Prakash knocked the door of the house which was bolted from inside.
None opened the door for sometime, after about 5 minutes door was
opened by the accused. On entering the room, PWs.4, 5 and 7 smelt
poisonous odour in the room. The articles in the room were scattered. The
deceased was lying on the bed having bruises and contusions on her face.
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Water was splashed on the bed as well as on the floor of the room. The
clothes of the deceased were also drenched. PW 5 asked the accused to
take the deceased to the hospital immediately. However the accused
replied that there was no necessity therefor and that deceased would be
all right very soon.
4. Prosecution has alleged that in the meantime Dayal Singh, PW 6,
Anil Kumar, PW-8 and Shiv Kumar, PW-10 also arrived. They noticed
the condition of the room and also the precarious and deteriorating
condition of the deceased. When they asked the accused what had
happened, he retorted that it was his private life and they need not bother.
The accused refused to take the deceased to the hospital on the pretext
that nothing had happened and he himself being a doctor could look after
her. PWs.6, 8 and 10 also smelt poisonous odour in the room. Deceased
was crying that she did not want to die and she be saved. On being asked
what had happened, she raised her hand towards the accused. Om
Prakash, PW-7 informed the police at about 4.30 a.m. On that Biru
Ahmad, PW-17 entered the information in the daily diary and proceeded
towards the spot. He found the deceased lying on the bed in an
unconscious position. Dr. O.P. Choudhary, PW-2, examined the deceased
at about 6 a.m. and noted the patient was semi-conscious with history of
consumption of poisonous substance. He also noted (i) contusion reddish
in colour over the lateral side of the right eye brow with swelling present
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of the size of 7 cm. x 5 cm. and (ii) both lips were swollen. It was also
noted that complete examination of the body could not be done because
patient was in serious condition. B.P. was not recordable and Pupils
bilateral circular, pin point not reacting to light.
5. PW-2 administered the initial treatment. He carried out Gastric
lavage first with saline solution and then with ordinary tap water.
Thereafter he referred the deceased to I.G.M.C. Hospital, Shimla at about
7 a.m. for expert opinion and further treatment. Deceased died at IGMC
Hospital, Shimla on the same day in the evening of 26.5.2000 which was
informed to the police. Post mortem was conducted by Dr. Piyush Kapila,
PW-3 in association with Dr. V.K. Mishra, Assistant Professor, Forensic
Medicine. As to the cause of death it was opined that the deceased had
died due to asphyxia secondary to the organo phosphorus poison.
Following ante-mortem injuries were found on the person of the deceased
:
“(i) 10 cm x 6 cm bruise on the right periorbital area with swelling of right eye lid with two contentric nail scratches abrasions, one on forehead and other on upper eye lid. Bluish in colour. (ii) 9 cm x 4 cm big contusion, bluish in colour, on intraorbital area and cheek on left side. (iii) ½ cm x ½ cm contusion on the inner side of lower lip towards left side mid line with respect to left lateral incisor (lower). Blue in colour. (iv) 8 cm x 7 cm abraded contusion over chin and submental area in midline. Bluish in colour. (v) 11 cm x 5 cm multiple small abrasions over neck and right of upper chest in front 3 cm lateral to sterno calvicular joint.
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(vi) 10 cm x 4 cm contusion in infra-axillary area in mid axillary line. Blue in colour. (vii) 7 cm x 5 cm large purple coloured pach over dorsum of right hand with multiple needle prick marks (latrogenic).”
In addition it was found in the post mortem report that there was a dead
male foetus 40 cm. in length with head circumference of 29 cm. with
body weight of 1300 gms. present in the uterus of the deceased and he
calculated the age of foetus as 8 months.
6. On 27.5.2000 Anil Kumar, PW-8 lodged a report at the Police
Station mentioning the harassment caused by the accused to the deceased
for dowry. It was mentioned that he talked with in-laws and was informed
that the accused was coming to Chail in the evening. In the midnight at
about 12, accused reached Chail in his Santro car. He was under the
influence of liquor and was carrying a bottle of liquor in his hand and
started abusing them and gave a kick-blow on the abdomen of the
deceased who was pregnant. When he tried to stop, accused pounced
upon them due to which he received scratches and swelling on face. Then
his sister asked him to leave. Thereafter he went to the house of his friend
Bablu. Later on two/three persons came. They called Bablu and enquired
about him and told that the condition of his sister was not good. Then he
rushed to the residential quarter of his sister and found accused Rajiv
who opened the door and the condition of his sister was precarious. His
sister was having a son aged 13 months. He suspected that his
brother-in-law Rajiv had forcibly administered poison with intention to
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kill his sister. Death had occurred due to mal-treatment by the accused
and action be taken against him.
7. The investigation revealed that 14-15 days before the occurrence
the accused had purchased organo phosphorus sold under the trade name
of “NUVAN” from Sanjay Kumar, PW-13, a shopkeeper at Chail on the
pretext that he required the same to kill the flies. It was also alleged by
the prosecution that on the fateful day accused forcibly administered
poison to the deceased in order to kill her. During the course of
administration of poison deceased struggled as such sustained injuries on
her face, lips and neck. Deceased was being harassed and treated with
cruelty on account of demand of dowry by the accused and his parents.
Chargesheet was filed under sections 302, 304-B, 314 and 498A read
with section 120-B IPC.
8. The accused abjured the guilt and pleaded innocence. The
prosecution in the course of trial examined 18 witnesses. Accused in his
statement under section 313 Cr.PC did not deny the factum of the
deceased having died due to poison. It was stated by him that the
deceased had disclosed to him that she had consumed some drugs and
had asked him to give her salty water. Deceased was under convulsion
due to some drug. He had given her water to vomit. He had taken the
deceased firstly to Primary Health Centre at Chail and then to I.G.M.C.
Hospital at Shimla. Deceased was a sensitive lady. His relationship with
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the deceased was cordial. He examined 3 witnesses in defence.
9. The trial court acquitted the parents, however convicted the
respondent husband for commission of the offence under section 302
IPC.
10. The trial court came to the conclusion that the circumstantial
evidence brought on record contained positive proof, credible sequence
of events, factual truth linking the accused with commission of offence
by means of forcible administration of organo phosphorus poison to the
wife. The trial court based conviction upon the following circumstances :
(i) Relied upon the statements of PWs.6 and 11 regarding
consistent mal-treatment, beating and thrashing by the accused to the
victim. (ii) Landlord Dayal Singh has stated that while in a state of
intoxication accused used to beat the victim and quarreled with her. On
that he had asked him to vacate the house. Then the accused had shifted
to the house in question. (iii) Accused was maintaining his criminality
consistently. The conduct of the accused on the fateful night indicates that
he came to the house and started beating and hitting Anil Kumar PW-8
and his deceased sister. (iv) He kicked on the abdomen of the victim
though she was pregnant. Abdominal swelling was found by the Atopsy
Surgeon Dr. Piyush Kapila, PW-3. (v) On the fateful night the accused
had turned out the brother of the deceased PW-8 from the house at Chail
after beating him. PW-8 suffered three injuries in the form of multiple
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scratches over neck, chin, face and other parts of the body. (vi) the
accused was present in the room of the deceased. (vii) The nature of
injuries which was found on the person of the deceased were
ante-mortem. All injuries were on the front portion of the body and could
be caused while she was lying on the bed. Such injuries could be found in
cases of smothering and strangulation and forcible administration of
poison. The injuries suffered by the victim on her lips, chin, throat and
neck could be caused by the accused while administering poison forcibly.
(viii) The accused did not open the door immediately but opened it after
considerable time of five minutes. (ix) The accused did not take the
deceased to the hospital and stated that nothing had happened to her and
that she would be alright very soon. It was the duty of the accused being
a doctor to immediately rush her to the hospital. The accused wanted the
victim to breathe her last and thus delayed taking her to the hospital. It
was not a case of self-poisoning considering the nature of injuries found
on the deceased. (x) The domestic articles and luggage were scattered in
the room. Child was crying and his small empty bottle which contained
the organo phosphorus poison was found lying there. Its cap used as
stopper was also lying and a pungent poisonous odour was present in the
room. (xi) When the witnesses asked what had happened to her, the
victim had raised her hand towards the accused. Thus the victim raised
her accusing finger towards the culprit that is her husband. (xii) The
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accused had purchased the organo phosphorus from the shop of Sanjay
Kumar, PW-13, 14-15 days before the date of the incident for a sum of
Rs. 50/-. There was no necessity for the accused to purchase the same to
kill flies. He purchased the same with design to cause end of the life of
the victim. (xiii) Considering the nature of injuries found on the body
of the victim they could not have been caused by convulsion.
11. The High Court has acquitted the respondent by the impugned
judgment and order on the ground that the circumstances are not of
conclusive nature. Chain of circumstances is not complete so as to
unerringly point to the guilt of the accused. Though Dr. O.P. Choudhary,
PW-2 stated that injuries indicated positively the administration of
poisonous substance forcibly to the victim, however, he could not say
whether the deceased had consumed the poison herself to commit suicide.
Similar was the statement of Dr. Piyush Kapila, PW-3. His statement was
also disbelieved on the ground that he could not rule out the possibility of
the victim committing suicide by herself. The first information given to
the police was that the victim had consumed some poisonous substance.
Initially the offence under sections 306 and 498A was registered. Dr.
Chaudhary, PW-2 had noticed only two injuries on the person of the
deceased. However, the injuries increased from 2 to 6 in the post mortem
report submitted by Dr. Piyush Kapila, PW-3. The possibility of the
injuries could be caused by convulsions was not ruled out. Possibility of
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injuries caused by convulsions is strengthened from the fact that number
of ante-mortem injuries had increased from the period the victim was
examined initially and the post mortem was conducted. The prosecution
has failed to prove that poison was in possession of the accused. Since
the trial court has not convicted the accused under section 498A or
section 304-B, IPC, it could not be said that the deceased was being
ill-treated or harassed with cruelty on account of dowry. The evidence of
shopkeeper Sanjay Kumar, PW-13 from whose shop accused allegedly
purchased poison, is not reliable. Accused is a medical doctor. He has
knowledge of poison. He would not create evidence against him by
purchasing poison from Chail itself. Accused would not choose poison
like organo phosphorous i.e., ‘NUVAN’ a pesticide which has a pungent
smell like kerosene to kill the victim. He would have purchased better
poison. The accused had administered salty water in order to enable the
victim to vomit. This indicates that gastric lavage was carried out by the
accused to save the deceased. He had accompanied her to Chail hospital
and then to hospital at Shimla. The victim did not name the accused as
responsible for administering poison and there was no occasion for her
merely lifting her hand towards the accused. The conduct of brother of
the deceased namely Anil Kumar, PW-8 is not free from doubt. The
clothes of the deceased have not been produced to show that there were
stains and traces of poison. When two views are possible one favourable
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to the accused is required to be adopted. Hence conviction has been set
aside.
12. It was submitted by learned counsel appearing on behalf of the
appellant that the High Court has illegally reversed the judgment and
order of conviction passed by the trial court. Chain of circumstances is
complete and proves the guilt to the hilt. Purchase of poison by the
accused stands established. It was in possession of the accused stands
established. It is not disputed that the deceased died due to poisoning.
The accused had treated the victim with utmost cruelty, kicking her in the
womb when she was carrying 8 months’ child. Nature of injuries found
on deceased indicates that it was a case of forcible administering poison
to the victim while she has resisted. Accused in his statement under
section 313 Cr.P.C. has not explained the injuries found on the person of
the deceased. Dr. Chaudhary, PW-2, has stated that he could not make
full examination of the body considering the precarious condition of the
deceased, thus failed to mention all ante-mortem injuries found on the
person of deceased. The post mortem report which records all the
ante-mortem injuries has been unnecessarily doubted. It was not possible
for the doctor to answer to the suggestions whether the victim had
consumed the poison herself, it was not for them to state so. What was
relevant as to their opinion they had stated that the nature of injuries
indicated that she was administered the poison forcibly. The conduct of
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the accused also indicates that he did not take the victim to the hospital
immediately and delayed it. He being a doctor knew the consequences of
organo phosphorus poisoning and in spite of that he did not take the
victim to the hospital despite requests being made by various witnesses.
The police had taken the victim to the hospital. On being enquired by the
eye-witnesses what has happened, victim had raised her hand pointedly
towards the accused as she was in a precarious condition. Thus the
accused did not take her to hospital immediately and ensured that she
dies. The various circumstances found established by the trial court,
unflinchingly and unerringly pointed towards the guilt of the accused.
13. On the other hand, learned counsel appearing on behalf of the
respondent has submitted that two views are possible in the case. The
High Court as such has rightly given the benefit to the accused. Injuries
were caused to the deceased while she was having convulsions. The
witness Om Prakash PW-7 has stated that the deceased was trembling and
her condition was critical. She was writhing in pain, thus possibility of
deceased sustaining the injuries while she was under convulsions could
not be ruled out. Modi’s Medical Jurisprudence indicates that one of the
symptoms after taking organo phosphorous poison can be convulsion
also. The gastric lavage was given by the accused which is supported by
the evidence of PWs.4, 5 and 7, they have stated that the bed on which
the deceased was lying was wet and water had been splashed on the bed
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as well as on the floor of the room. As the accused was in the process of
giving gastric lavage, he took time to open the door. The deceased might
have scratched her face and neck as itching and irritation which take
place due to poisoning. No DNA test was conducted to prove that the nail
scratches on the face of the deceased were caused by the
respondent-accused. There was no motive to administer poison; that the
accused was not in possession of the poison. Accused would not have
purchased the poison from a person known to him. He could have
selected a better type of poison to kill his wife. The accused has
undergone the sentence for more than four years. The son left by the
deceased is now 17 years old and is being looked after by the accused.
Thus this Court should take a lenient view and no case for interference in
the judgment passed by the High Court is made out.
14. In our opinion the judgment and order of conviction passed by the
trial court was based upon proper appreciation of evidence, the
circumstances found established by trial court in the instant case have
been unnecessarily doubted and brushed aside lightly by the High Court.
The High Court has unnecessarily doubted the post mortem report which
recorded as many as aforesaid seven injuries. There were various
contusions of big size on periorbital area, intraorbital area, forehead,
upper eyelid, cheek, 8 cm. x 7 cm. contusion over the chin, contusion
over the lower lip, 11 cm. x 5 cm. multiple small abrasions over neck and
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upper chest, 10 cm. x 4 cm. contusion in infra-axillary area. The
aforesaid nature of the injuries indicates that they could not have been
caused by convulsions. The accused was in the company of the victim in
the same room is not disputed. Thus, it was for him to explain the injuries
found on the person of deceased. Exact number of injuries had not been
noted by Dr. Chaudhary PW-2 as he himself had admitted that he could
not examine the entire body physically as the condition of the victim was
precarious and he was busy in giving her treatment then referred her to
hospital at Shimla. The victim became unconscious at the house itself.
The High Court has unnecessarily doubted the deposition of the autopsy
surgeon who has clearly opined that the nature of injuries indicated
positively the administration of poison forcibly to the victim. Such
injuries could be caused while administering poison forcibly when victim
was trying to save herself from that. In the cross-examination Dr.
Choudhary, PW-2, has also stated that it could not be a suicidal case.
However, on a suggestion being made to the PW-2 and PW-3 that it could
be a case of voluntary consumption of poison by the victim to commit
suicide, obviously the doctors were not able to deny the said suggestion
as they were not eye witnesses. Moreover they were not supposed to be
an arbiter on this issue whether the victim had taken the poison herself.
Their objective opinion stands writ large that considering the nature of
injuries it could be a case of forcible poisoning and in the process
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accused had caused injuries while deceased had struggled. Thus the
approach of High Court cannot be said to be of objective assessment of
evidence.
15. The accused was admittedly in the company of the deceased. It was
for him to explain so many injuries found on the person of the deceased
as to how they were caused including swelling in womb. He has totally
failed to explain them. It was not stated by him that the injuries were
caused to the deceased due to convulsions. It was not stated by him that
she ever fell down during convulsions, if any. The injuries on her lips,
chin, throat and neck etc. as held by the trial court, were caused while
administering the poison forcibly is a strong circumstance against the
accused which cannot be brushed aside lightly. More so, in view of the
overall conduct of the accused to be discussed hereinafter. Injuries were
on the front part of the body which indicates that the deceased was
subjected to violence before she succumbed due to poisoning. Section
106 of the Evidence Act requires a person having special knowledge of
the fact to explain the same as required by section 106 of the Evidence
Act, and laid down by this Court in C.S.D. Swami v. The State AIR 1960
SC 7, P.N. Krishna Lal & Ors. v. Govt. of Kerala & Anr. 1995 Supp (2)
SCC 187 and Sidhartha Vashisht @ Manu Sharma v. State (N.C.T. of
Delhi) AIR 2010 SC 2352. Failure to explain that the deceased was
unconscious position coupled with other evidence is a grave circumstance
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which militates against such a person.
16. The High Court has also erred in holding that since the trial court
did not convict the accused under sections 498A and 304B IPC, it could
not be said that the deceased was being ill-treated or harassed with
cruelty on account of dowry. As such accused is entitled to benefit of
doubt. There is overwhelming evidence on record indicating that the
behavior of the accused towards the deceased was not proper and he was
turned out of the house by landlord at Chail. The previous landlord of the
accused namely Dayal Singh has clearly stated that under the influence of
liquor, accused used to frequently beat the victim and quarreled with her
due to that he had asked the accused to vacate the house. Thereafter the
accused had shifted in the nearby house in which the incident has taken
place. The statements of PWs.6 and 11 also indicate that there was
consistent ill-treatment and incidents of beating and thrashing caused to
the victim by the accused. There is nothing to doubt the statement of
brother of the deceased namely Anil Kumar, PW-8 who was also given
beating on the night of the incident. Anil Kumar has stated that the
accused had given kick-blows on the abdomen of the victim while she
was carrying in her womb pregnancy of 8 months, and the factum of
pregnancy stands proved by the post mortem report that the foetus aged 8
months was recovered from the womb of the victim. Dr. Piyush Kapila
PW-3 found abdominal swelling of the victim while conducting the
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autopsy which was obviously caused by the kick blow given by the
accused. The statement of Anil Kumar PW-8 finds medical corroboration.
There is nothing to doubt the statement of Anil Kumar that the accused
had also caused injury to him in the form of multiple scratches over neck
and face. Dr. R.K. Sharma, PW-1 has proved the injuries found on the
person of Anil Kumar and has proved the injury report. The High Court
has erred in holding otherwise.
17. Yet another circumstance which casts a grave doubt on the accused
is that though he was fully aware that the condition of the victim was
precarious and she was struggling for life due to organo phosphorous
poisoning. In spite of that initially when the neighbours came hearing the
shrieks of the victim, he did not open the door immediately and opened
the door only after five minutes. Even if same is ignored there was
absolutely no reason for the accused to
state to the neighbours when they asked him to take victim to hospital
that nothing had happened to the victim and it was his family affair and
she would be all right very soon. He intentionally delayed taking the
victim to the hospital and it was only when the Police came that victim
was taken to the hospital and was examined by Dr. Chaudhary PW-2 at 6
a.m. In case the accused was innocent he would have taken the victim to
the hospital immediately and would not have declined the request of the
neighbours and delayed her taking to the hospital and ought not to have
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waited for arrival of the police and thereafter when police had taken the
victim to the hospital, he accompanied her to the hospital. The High
Court has erred in holding that accused accompanied victim to hospital as
such that circumstance is in his favour. Whereas after causing enormous
delay and accompanying police with victim appears to be an effort to
save himself and to know what transpires and for giving wrong history to
doctors. Thus the conduct of the accused of not taking the victim to the
hospital points a finger of doubt upon him. Men may lie but the
circumstances do not, is the cardinal principle of evaluation of evidence.
The overall circumstances unerringly point towards the guilt of the
accused. Accused was well-aware that the victim was suffering from
organo phosphorous poisoning, the bottle was also lying open. There was
a bad odour of ‘nuvan’ poison in the room. Domestic articles and luggage
were scattered in the room and the child was found crying. The room
indicated tell-tale signs of violence. Several witnesses i.e. Dayal Singh,
PW-6, Shiv Kumar, PW-10 and Gayatri Devi, PW-11 have clearly stated
about it.
18. Shiv Kumar, PW-10, has clearly stated that on being asked what
had happened, she raised her hand towards the accused, her husband.
Similar is the statement of Anil Kumar, PW-8. Ram Kishan, PW-9 has
also stated that the victim raised her hand towards the accused when
asked as to what had happened. He could observe and feel that she had
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been administered poison by the accused forcibly. This last gesture of
victim to raise her hand towards husband indicates that he had caused
such condition. The victim was also crying to save her militates against
suicidal attempt to kill herself.
19. Apart from that the High Court has discarded the evidence of
Sanjay Kumar, PW-13, who is an independent witness. He has stated that
14-15 days before the accused had purchased Nuvan poison from his
shop for a consideration of Rs.50/- on the pretext of killing flies etc. The
trial court held that in summers there was no necessity to purchase a
deadly poison for killing the flies. Accused intended to kill the victim and
purchased the poison to cause the end of life of victim. The High Court
has not believed the statement of Sanjay Kumar, PW-13 on the ground
that the accused being a doctor and posted at different places could have
purchased a better poison of sophisticated nature from elsewhere, he
would not have created the evidence against him. The High Court has
brushed aside the evidence of purchase of Nuvan for no good reason.
Sometime the facts are stranger than fiction. There is absolutely nothing
to doubt the statement of Sanjay Kumar for purchase of abovesaid Nuvan
poison and when it was found in the house, it was purchased either by the
victim or the accused. There is nothing to doubt that it was purchased by
the accused and it was found in the room and due to this poison only the
victim succumbed to death. The fact of giving salty water by the
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accused to the victim by itself is not enough to absolve him of the guilt.
The injuries could not be said to be self inflicted. The accused has not
stated to that effect, as such it was not necessary to go for DNA test as
argued by the counsel for respondent.
20. Apart from that the administering of poison forcibly is supported
by medical evidence in the form of injuries which were found on the
front side shows sign of struggle by deceased to save herself in the said
process. These injuries could not have been caused by convulsions and
the overall conduct of the accused and the gesture of the deceased in
pointing her hand towards her husband as the person responsible for her
condition, delay caused by the accused in taking the victim to the hospital
knowing fully well the kind of deadly poison organo phosphorous
unerringly points towards his guilt and the chain of circumstances is
complete.
21. This Court has considered in Sharad Birdhichand Sarda v. State of
Maharashtra AIR 1984 SC 1622, case of murder by administering poison
and dealt with mode and manner of proof in such cases. Four
circumstances are to be examined before recording a conviction. (i) There
was a clear motive for the accused to administer poison to the deceased,
(ii) the deceased died of poison said to have been administered, (iii) that
the accused had poison in his possession and (iv) that he had an
opportunity to administer the poison to the deceased. The prosecution
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alleged that the husband administered the poison to her whereas defence
took the plea that there was a strong possibility of her having been
ill-treated, being sensitive and impressible, she might have committed
suicide out of depression and frustration arising from an emotional
upsurge. The aforesaid tests stand satisfied in the instant case and the
prosecution has proved the case beyond periphery of doubt. The conduct
of the accused and gesture of the victim at the crucial time as projected in
the case, medical evidence, evidence as to purchase of poison unerringly
point towards the guilt of the accused.
22. It was also submitted by learned counsel appearing on behalf of the
respondent-accused that the child now 17 years old and is residing with
the accused, as such we should take a lenient view. That cannot be a
ground so as to show any leniency in such kind of offence, particularly
when the accused had not cared and caused death of his wife who was
also a doctor and at the same time she was pregnant, carrying 8 months
male child whose foetus was recovered from her womb. He had kicked
the womb also that is why swelling in womb was found. In the
circumstances, accused is not entitled to any lenient treatment as it can
only be within legal parameters.
23. In the circumstances the High Court has gravely erred in reversing
the well-reasoned judgment of conviction and order of sentence recorded
by the trial court. Resultantly the appeal is allowed, the impugned
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judgment and order passed by the High Court is hereby set aside and that
of the trial court is restored. The respondent is directed to surrender
failing which he shall be taken into custody forthwith.
……………………….J. (V. Gopala Gowda)
New Delhi; .……………………..J. May 6, 2016. (Arun Mishra)