JUDGEMENT
-
(1.) The present appeal is directed against the judgment of
conviction and order of sentence dated 9
th
February, 1998 passed
by the Court of Sessions Judge, Tikamgarh and affirmed by the
High Court of Madhya Pradesh, Bench at Jabalpur, vide its
judgment dated 7
th
August, 2007.
(2.) The facts giving rise to the present appeal fall within a very
narrow compass and are being stated at the very outset. Bhajju @
Karan Singh, the appellant herein, was married to Medabai, the
deceased, and was living in Niwadi, District Tikamgarh, Madhya
Pradesh. Bhajju had doubts about the chastity of his wife and
often used to accuse her of having illicit relations with one
Ramdas. According to the appellant, she also had a lose temper
and on one occasion, she had left their one month old child on a
platform and had gone to her parental house along with her son,
Harendra, aged about four years. It is stated that he had even
reported this incident at the Police Station, Niwadi, on 2
nd
September, 1995. On the other hand, the prosecution has alleged
that besides accusing the deceased of having illicit relations, he
used to ill-treat her and even question the paternity of the
children born out of the wedlock. In fact, on the evening before
the incident in question, he had beaten his wife with slipper. On
12
th
September, 1995, at about 7.00 a.m., when she was cleaning
the kitchen, Bhajju poured kerosene oil on her and set her ablaze
with the help of a match stick. She raised hue and cry. Ayub
(PW3) and Pratap (PW2) from the neighbourhood reached the spot.
They took her to the hospital in the taxi where she was examined
by Dr. Suresh Sharma (PW9), vide report Exhibit 14. Dehati
Nalishi, Exhibit P16 was recorded on the basis of which FIR
Exhibit P14 was recorded and a case was registered under Section
307 of the Indian Penal Code, 1860 (IPC). She was admitted to
the hospital and was found to be having 60 per cent burn injuries
and her blouse was smelling of kerosene oil at that time. Her
dying declaration was recorded by the Executive Magistrate-cumTehsildar at about 9.10 a.m. vide Exhibit P4. She succumbed to
the burn injuries and died on 17
th
October, 1995. A case under
Section 302 IPC was registered against the appellant-accused.
After registration of the case, the Investigating Officer prepared the
inquest report. Post mortem was performed and the cause of
death was opined to be extensive burn injuries. During the
investigation, statements of other witnesses including Pratap,
Ayub and Lakhanpal (PW-1) were recorded and the site plan was
prepared. Certain items were recovered from the site like broken
bangles, match box, half burnt match sticks, clothes of the
deceased, kerosene oil container, etc. Based on the ocular and
documentary evidence, the Investigating Officer filed the chargesheet before the court of competent jurisdiction. The appellantaccused was committed to the Court of Sessions where he was
tried. The appellant put up the defence that because of her illicit
relationship with Ramdas, their neighbor, and her arrogant
attitude, the deceased was a difficult person to live with. However,
on 12.9.1995, she accidentally caught fire and got burnt while she
was preparing the food. As a result, she died and the accused was
innocent. Disbelieving the defence of the accused and forming an
opinion that the prosecution has been able to prove its case
beyond reasonable doubt, the learned Sessions Judge convicted
the accused for the offence under Section 302 IPC and awarded
him rigorous imprisonment for life vide his judgment dated 9
th
February, 1998. This was challenged before the High Court. The
High Court affirmed the judgment of conviction and order of
sentence passed by the learned trial court and dismissed the
appeal of the appellant/accused, giving rise to the present appeal.
(3.) Not only the facts of this case but also the legal issues
involved herein fall in a narrow compass. It is for the reason that
the incident in question is not disputed. Pratab (PW-2), Ayub
(PW-3) and Lakhanpal (PW-1) , who were later declared hostile by
the prosecution and subjected to cross-examination had stated
that the deceased had got burnt accidentally while she was
cooking food. They have denied any involvement of the
appellant/accused as well as the fact that the deceased had told
them that the appellant/accused had burnt her by pouring
kerosene oil on her. Furthermore, Exhibit D1 is the affidavit
stated to have been sworn by the deceased on 30
th
September,
1995 while she died on 17
th
October, 1995. In this affidavit, which
is the backbone of the defence, a similar stand has been taken by
the deceased, Medabai. In this affidavit, it was stated that at the
time of swearing-in of the affidavit in the Medical College, she was
more or less healthy in all respects. The appellant/accused in his
statement under Section 313 of the Criminal Procedure Code,
1973 (for short 'Cr.P.C.') has given the usual reply that he knows
nothing and that he was not present at his residence at the time of
the occurrence.;