VIJAY NATHALAL GOHIL Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MS. JUSTICE INDIRA BANERJEE, HON'BLE MR. JUSTICE SANJIV KHANNA
Judgment by: HON'BLE MS. JUSTICE INDIRA BANERJEE
Case number: Crl.A. No.-000042-000042 / 2010
Diary number: 18762 / 2009
Advocates: ASHOK KUMAR SINGH Vs
NISHANT RAMAKANTRAO KATNESHWARKAR
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REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).42 of 2010
VIJAY NATHALAL GOHIL Appellant(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
J U D G M E N T
INDIRA BANERJEE, J.
1. This appeal is against the final judgment and order
dated 21.03.2009 passed by the High Court of Judicature at
Bombay in Criminal Appeal No.4 of 2003, upholding the
conviction and sentence of imprisonment of the appellant for
life awarded by the Additional Sessions Judge under Section
302 of the Indian Penal Code (hereinafter referred to as
‘IPC’). The appellant has however been fully exonerated from
the charges under Sections 498A and 304B IPC.
2. Stated briefly, the appellant was married to the
deceased. They had two children. The Trial Court/High Court
found that the appellant and the members of his family ill-
treated the deceased and there were frequent altercations
between the husband and the wife. The appellant had even
left his wife at the home of her parents at Rajkot where she
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lived for some time. However, she was later brought back and
the appellant and the deceased started living in a room
adjacent to the embroidery factory of the appellant.
3. On 21.05.1990, the appellant went to the police station
and reported the death of his wife. He stated that she had
consumed poison. His statement and the statements of some
others were recorded on the same day. It appears that the
appellant gave a bottle of poison to the police in the
presence of panchas claiming that the deceased had consumed
poison from the said bottle.
4. Thereafter investigation was started and an FIR was
registered. Postmortem examination of the body of the
deceased was conducted. The postmortem examination indicates
murder.
5. The prosecution has examined nine witnesses. It may be
pertinent to refer to the evidence of Dr. Ashok Gangaram
Shinde, the prosecution witness no.6 who conducted the
postmortem. This witness stated that there were about 13
injuries around the mouth and neck and there also internal
injuries as also internal hemorrhage. This witness also
found 19 linear abrasions and 5 contusions. The injuries
were all ante-mortem. This witness opined that it was a case
of violent asphyxial death in the form of suffocation by use
of the hands, causing smotherings.
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6. This witness being the postmortem doctor, found that
all the 13 injuries were less than 12 hours prior to death.
Significantly, the doctor (PW6) also observed that there were
more injuries on the dead body than those shown in the
panchnama that had been prepared before starting the
postmortem. These discrepancies were major and external
injuries corresponding to the internal injuries found in the
postmortem had not been recorded in the Panchnama. PW6
clearly stated that he had drawn the attention of the
Investigating Officer to the aforesaid discrepancies. The
final cause of the death was recorded in the postmortem
report as “death due to violent asphyxia with Organo
Phosphorus poisoning (unnatural)”. From the postmortem report
there can be no doubt that the death was not due to suicide
as sought to be portrayed by the appellant before the police
authorities.
7. The High Court has very rightly relied on the
statements made by the appellant under Section 313 Cr.P.C.
and also the evidence given by the brother of the deceased to
the effect that he found marks of the nails piercing the
cheeks of the deceased on both the sides as well as the
throat. There were marks of injuries on both her wrists and
marks of bangle glasses in both her wrists.
8. The appellant has, in his statement under Section 313
Cr.P.C., stated that the appellant and the deceased were
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residing together in a room adjacent to his factory. He did
not deny his presence at the place of occurrence. Reference
may be made to question nos.21, 22, 23, 24 of the statement
under Section 313 Cr.P.C. In question no.21 the appellant
was specifically asked “It is the evidence of PW3 Duttakumar
Khambe that you accused no.1 were residing with your wife in
some of the rooms of your factory. After your wife’s death
you produced one poison bottle to the police”. The appellant
replied that was correct. The appellant was again asked that
it was the evidence of PW4 Pravinchandra Parmar that the
appellant had been staying with his wife in the room of his
factory for about 2 ½ month’s prior to the incident of her
death. In reply he stated that was also correct. The next
question was that it was the evidence of PW7 Vijay Kadam and
PW8 Police Sub-Inspector Jadhav that the appellant reported
to PW8 S.I. Yadhav that his wife had died due to consumption
of poison at his residence. In answer to the aforesaid
question, the appellant said that was correct. In answer to
Question No. 24, the appellant said that the evidence of
Police Sub-Inspector Yadhav that the appellant had produced
an empty plastic bottle as proof of poison taken by the
deceased was correct.
9. The High Court has after considering the evidence in
detail upheld the conviction under Section 302 IPC. The High
Court and the Trial Court having concurred in their findings
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with regard to the guilt of the appellant, we find no grounds
for a different conclusion. The conviction under Sections
498A and 304B IPC has been set aside as the High Court had
doubts as to whether a person could be convicted both under
Sections 302 and 304B IPC. We need not go into this aspect
since there is no appeal by the State.
10. Much emphasis has been put on the fact that there were
no eye-witnesses and that the conviction had been affirmed on
the basis of circumstantial evidence.
11. Though the evidence may be circumstantial, the
circumstances established rule out any reasonable likelihood
of innocence of the appellant. The attempt of the appellant
to pass of the murder of the deceased as a case of suicide by
consumption of poison, notwithstanding the unexplained fresh
injuries externally visible and found ante mortem upon post
mortem examination, along with other circumstances noted
above, including in particular the circumstance that the
deceased resided with the appellant adjacent to the factory
of the appellant, establishes the guilt of the appellant
beyond reasonable doubt.
12. It was nobody’s case that the appellant was not present
at the place of occurrence when the incident took place. On
the other hand, the appellant, as per his own statement under
Section 313 Cr.P.C., handed over a bottle of poison to the
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police, stating that the deceased had consumed poison from
the bottle. This establishes his presence at the place of
occurrence. The injuries and the nail marks evince resistance
by the deceased to forcible administration of poison. The
deceased was murdered. The chain of circumstances
establishing the guilt of the appellant is complete and
unbroken.
13. We are of the view that the trial court and the High
Court rightly took the view, in effect, that the chain of
circumstances could not lead to any conclusion other than the
conclusion which has been arrived at in this case. We are
not inclined to interfere with the judgment and order under
appeal which is affirmed and accordingly the appeal
dismissed.
……………………………………………J. (INDIRA BANERJEE)
……………………………………………J. (SANJIV KHANNA)
NEW DELHI; SEPTEMBER 3, 2019
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ITEM NO.119 COURT NO.14 SECTION II-A
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal No(s).42/2010
VIJAY NATHALAL GOHIL Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(Heard by HON’BLE INDIRA BANERJEE AND HON’BLE SANJIV KHANNA) Date : 03-09-2019 This appeal was called on for hearing today.
For Appellant(s) Mr. Shantwanu Singh, Adv. Mr. Pragya Singh, Adv.
Mr. Ashok Kumar Singh, AOR For Respondent(s) Mr. Anoop Khanduri, Adv. Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following O R D E R
Hon’ble Ms. Justice Indira Banerjee pronounced the judgment
of the Bench comprising Her Ladyship and Hon’ble Mr. Justice
Sanjiv Khanna.
The appeal is dismissed in terms of the signed reportable
judgment.
Pending application(s), if any, stands disposed of.
(KAVITA PAHUJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER
(Signed reportable judgment is placed on the file)