STATE OF HARYANA Vs ANGOORI DEVI
Bench: HON'BLE MS. JUSTICE INDIRA BANERJEE, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MS. JUSTICE INDIRA BANERJEE
Case number: Crl.A. No.-001801-001801 / 2013
Diary number: 33816 / 2012
Advocates: MONIKA GUSAIN Vs
SUDHIR NAAGAR
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REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1801 OF 2013
State of Haryana …Appellant
Versus
Angoori Devi & Anr. … Respondents
J U D G M E N T
Indira Banerjee, J.
This appeal filed by the State of Haryana is against a
judgment and order dated 3.5.2012 passed by a Division
Bench of the High Court of Punjab and Haryana at
Chandigarh allowing the appeal filed by the respondents,
reversing the judgment of conviction passed by the learned
Additional Sessions Judge, Jhajhar convicting the respondents
under Sections 498A read with Section 304B of the Indian
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Penal code and acquitting the respondents.
2. The victim (Babli) and her sister (Neeru) were married
to two brothers, Kartar (Respondent No.3) and Pawan, sons of
Smt. Angoori Devi (Respondent No.1) and Akhey Ram
(Respondent No.2). After 3 ½ years of marriage the victim,
wife of Kartar Singh (Respondent No.3) died of burn injuries.
3. The victim’s father (hereinafter referred to as the
‘complainant’) lodged an FIR, pursuant to which Sessions
Crime No. 9 of 29.3.1996 was commenced. It was alleged
that about 1 & ¼ years ago when his daughter Babli was
pregnant, her in-laws had asked her to leave the house and
return only if she brought Rs.60,000/-.
4. It is alleged that the victim informed her parents about
this demand and she started living with her parents. She
gave birth to a daughter, after which she stayed with her
parents for 5 to 6 months. Thereafter, the complainant
requested the accused to take the victim back. It is stated
that the victim has lived with her in-laws for about 20 days,
after which she was thrown out from her matrimonial home.
Her mother-in-law (Respondent No. 1) and father-in-law
(Respondent No. 2) demanded gold ring and a chain. It is
stated that a village Panchayat was convened after which
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Babli was sent to her in-laws house on 29.10.1995. On
3.12.1995, the complainant came to know about the death of
the victim. He came to know that the victim had been burnt
to death. He went to the spot and saw the dead body.
5. According to the complaint, since the victim had died
due to torture and beating by her in-laws to press their
demand for dowry, the matter was reported to the Sadar
Police Station, Bahadurgarh. Investigation was commenced
and the body of the victim was sent for post mortem
examination. The post mortem report opined that the cause
of death was shock as a result of anti-mortem superficial
deep burns over entire body.
6. The prosecution examined nine witnesses. No
witnesses were examined on behalf of the defence. In the
examination under Section 313 of the Code of Criminal
Procedure, the respondent No. 3, Kartar Singh, husband of
the victim, deposed that the respondent Nos. 1 and 2, being
his parents, resided separately.
7. The complainant who deposed as the 4th prosecution
witness (PW4) stated that immediately after marriage the
respondent started harassing the victim for dowry and also
used to beat his daughter. The victim was thrown out of the
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house when she was in the family way as they wanted her
to bring Rs.60,000/- in cash, gold articles and a Refrigerator.
8. According to the complainant, as he could not afford to
give cash and ornaments, the victim was thrown out. While
the victim was at his house, she gave birth to a girl child.
After about six months, through the intervention of a
Panchayat, he sent the victim back to her matrimonial home.
No member of the Panchayat was examined.
9. The victim stayed there for 15-20 days, after which she
was set on fire and killed by the accused. According to the
complainant, Rakesh, elder brother of Akhey Ram
(Respondent No. 3) came to his village and told him about
the death of the victim. Thereafter, the complainant along
with villagers went to the house of accused and saw the
victim lying dead.
10. The complainant has, in his evidence, claimed that his
younger daughter, Neetu told him that the victim had been
killed by the accused and later set on fire after pouring
kerosene oil on her body. The younger daughter Neetu was,
however, not examined by the prosecution.
11. The victim’s brother, Subhash who deposed as the 5th
prosecution witness (PW-5) more or less reiterated what the
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complainant, his father, had said.
12. Admittedly, there is no eye-witness to the incident. The
respondent No.3 has in his statement under Section 313
stated that his parents did not live with him and that he was
not at home when the incident took place.
13. The High Court found that the complainant did, in his
evidence, say that he had first hand knowledge of demand of
dowry. The High Court refused to uphold the conviction on
the basis of hearsay evidence, since the primary witness
Neetu was never produced in Court to give evidence.
Moreover, the High Court found discrepancies between his
evidence in Court and his statement to the Police, with which
he had been confronted.
14. The High Court found substance in the submission
made by the Counsel for the respondents that if the
respondents had really harassed or maltreated the victim,
her sister married to another son of the respondent Nos. 1
and 2, brother of the respondent No.3, would not have
abstained from giving evidence. The Court also opined that
counsel was justified in submitting that if there had been
harassment as a result of greed for dowry, the victim and her
sister who was married to the victim’s brother-in-law
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(husband’s brother) would also have been harassed and
tortured. There is no allegation of harassment of the victim’s
sister Neetu.
15. Considering the evidence, the Court did not find the
evidence strong enough to hold the respondents guilty. We
agree with the High Court that the evidence is weak, and not
sufficient for conviction.
16. It is true, that the victim died of burns. The death was
otherwise than under normal circumstances and within 7
years of marriage. However, to attract Section 304B of the
Indian Penal Code, the prosecution has to establish that soon
before the death the deceased was subjected to cruelty and
harassment in connection with demand for dowry. The High
Court rightly found that the evidence did not show any
proximate connection between the demand of dowry and the
act of cruelty of harassment and or the death. The
prosecution has not been able to prove that the victim was
subjected to cruelty or harassment soon before her death in
connection with any demand for dowry.
17. Under Section 304B of the Indian Penal Code, the
prosecution cannot escape from discharging its burden of
proving that the harassment or cruelty was related to
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demand for dowry soon before death. In this case, the High
Court has been swayed by the fact that the evidence of the
complainant, being the father of the victim, did not evince
direct knowledge of demand of dowry. The judgment and
order under appeal is not liable to be interfered with.
18. Accordingly, the appeal is dismissed.
……………......................................J. [ Indira Banerjee ]
………………...................................J. [ Ajay Rastogi ]
NEW DELHI JUNE 13, 2019