Cri. Apeal-108-2020.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.108 OF 2020

Manoj Ramaji Chvare

Age 33 years, Occ.

R/at: Wakanpada, Po. Pelhar,

Nallasopara East                                                 ...Appellant 

vs.

The State of Maharashtra 

(Through Police station officer,

Waliv Police Station)    ...Respondent

WITH

CRIMINAL APPEAL NO.1195 OF 2023

Baburao Nimbaji Yesankar

Age years, Occ.

R/at: Wakanpada, Po. Pelhar,

Nallasopara East                                                         …Appellant 

  V/s

The State of Maharashtra 

(Through Police station officer,

Waliv Police Station)                        ...Respondent

Mr. Tapan Thatte a/w. Mr. Shivraj Kunche, Mr. Akshay Dingale, for

the Appellant in Cri. Appeal No. 108 of 2020.

Mr. Amit Mane, for the Appellant in Cri. Appeal No. 1195 of 2023.

Ms. Sharmila Kaushik, APP for Respondent-State.

CORAM :  MANISH PITALE &

SHREERAM V. SHIRSAT, JJ

RESERVED : 16

th

 MARCH, 2026

PRONOUNCED : 8

th

 JUNE, 2026

------------

Vishal ...1

VISHAL

SUBHASH

PAREKAR

Digitally signed by

VISHAL SUBHASH

PAREKAR

Date: 2026.06.08

16:59:48 +0530

Cri. Apeal-108-2020.doc

JUDGMENT : (Per Shreeram Shirsat, J.)

1. The   present   Appeals   have   been   filed   by   the   Appellants

challenging the impugned Judgment and Order  dated 16.07.2019

passed by the Additional Sessions Judge-1, Vasai in Sessions Case no.

98/2017 whereby the Appellants have been convicted under section

235(2) of Cr.P.C. for the offences punishable under section 302 r/w 34

of the Indian Penal Code (IPC), 1860 and have been sentenced to

undergo Imprisonment for life and pay a fine of Rs. 1,000/- and in

default to undergo Rigorous Imprisonment for 1 month.

2. Although the Appellants have preferred two separate appeals,

both the Appeals are being disposed of by a common order since the

Appellants are convicted vide common judgment and order dated

16/7/2019 passed by the Additional Sessions Judge-1, Vasai in Sessions

Case no. 98/2017. For the sake of brevity and contextual convenience,

the  Appellants   are   referred   herein   as   to  Appellant   No 1  who   is

Accused No 1 Manoj Ramji Chavre and who has preferred Appeal No

108/2020 and Appellant No 2 who is Accused No 2 Baburao Nimbaji

Yesenkar and who has preferred Appeal No 1195/2023.

3. Brief facts of the prosecution’s case are as under:

a)  On   26/06/2017,   a  First   Information   Report   came   to  be

Vishal ...2

Cri. Apeal-108-2020.doc

registered based on the statement of the deceased Anita Gajanan

Wankhede, aged 33 years, recorded by the police at Sir D.M.

Petit Municipal Hospital, Vasai. It is the case of the prosecution

that  the deceased  was residing  with  Accused  No. 1  Manoj

Ramaji Chavare and Accused No. 2 Baburao Nimbaji Yesankar

in a room at Wakanpada, Taluka- Vasai, District- Palghar. It is

further the case that the deceased was in a love relationship

with Accused No. 1 Manoj. It is further the case that there used

to be frequent quarrels  of  Accused  No.  1 Manoj with  the

deceased by suspecting her character.

b) It is further the case that on 26/06/2017 at about 11.00 a.m.,

the deceased had gone to Vasai Phata in search of work but

could not find any and therefore returned home by 1.45 p.m. It

is   the   case   that   Accused   No.   1   questioned   the   deceased

regarding her whereabouts, following which he started abusing

and beating her. It is further the case that at about 4.00 p.m.,

the   accused   again   raised   a   quarrel   with   the   deceased,

whereupon original Accused No. 2 (Baburao) poured kerosene

on the deceased and pushed her onto the floor. It is further the

case that when the deceased fell down, original Accused No. 1

(Manoj)   threw   a  lit   matchstick  on   her,   thereby   setting   her

ablaze.  It  is  further  the  case  that  she  raised  an  alarm  and

neighbouring persons gathered, following which she was taken

Vishal ...3

Cri. Apeal-108-2020.doc

to the hospital. 

c) It is further the case that the deceased was admitted at Sir

D.M. Petit Municipal Hospital, Vasai, where her statement was

recorded on 26/06/2017 in the presence of Special Executive

Magistrate Vidya Chetan Patil (P.W. 6) and Medical Officer Dr.

Heena   Sudhakar   Chavne   (P.W.   7),   who   endorsed   that   the

deceased was conscious and oriented and in a fit condition to

give her statement. Thereafter FIR came to be registered. The

deceased thereafter succumbed to her burn injuries within 5 to

6 days of hospitalization.

d) Thereupon, the investigation was transferred to Waliv Police

Station.   Original   Accused   No.   1   Manoj   was   arrested   on

04/07/2017   and   Original   Accused   No.   2   Baburao   was

apprehended on 04/07/2017. Upon completion of investigation,

a   charge-sheet   was   filed   against   both   accused   for   offences

punishable under Sections 302, 307 read with 34 of the Indian

Penal Code. The case was committed to the Court of Sessions,

Vasai, being exclusively triable by the Sessions Court. Charges

came to be framed against both the Accused/Appellants under

Section 302 read with Section 34 of the Indian Penal Code, to

which both the accused pleaded not guilty and claimed to be

tried.

Vishal ...4

Cri. Apeal-108-2020.doc

4. To   bring   home   the   guilt   of   the   Accused-Appellant,   the

prosecution in all examined 08 witnesses (PW1 to PW8) :

PW. 1 Shevanti Daman Chavra Neighbour of the deceased

PW. 2 Karina Daman Chavra Neighbour of the deceased. Daughter

of PW. 1

PW. 3 Kunda Narayan Patil Mother of the deceased

PW. 4 Mangesh Patil Panch Witness for the Recovery of

Hair of the deceased, Matchsticks

and Match Box, Kerosene Stove,

Pieces of Cloth in blue and ash color,

One T-shirt (dark blue), One Shirt

(white), Pair of Pants (black pale

color), Pair of 3/4th Pants (ash-

colored) and Polythene Bag.

PW. 5 Laxmi Kalu Gudiyar Neighbour of the deceased

PW. 6 Vidya Chetan Patil Special Executive Magistrate (SEM)

PW. 7 Dr. Heena Chavne Medical O�cer

PW. 8 Sanjay Namdeo Choudhar Investigating O�cer

5. After hearing both sides and upon appreciation of the evidence

on   record,   the   learned   Additional   Sessions   Judge-1,   Vasai,   vide

judgment and order dated 16/07/2019, was pleased to convict both

Accused No. 1 Manoj Ramaji Chavre and Accused No. 2 Baburao

Nimbaji Yesankar for the offence punishable under Section 302 r/w 34

of  the  Indian  Penal  Code,  1860  and  sentenced  each  of  them  to

undergo life imprisonment and to pay a fine of Rs. 1000/-, in default

to suffer rigorous imprisonment of one month.

6. Being aggrieved by the said order of conviction recorded by a

Judgment in Sessions Case No. 98/17, dated 16/07/2019, passed by

the   Additional   Sessions   Judge-1,   Vasai,   the   Appellants   have

Vishal ...5

Cri. Apeal-108-2020.doc

approached this Court by way of appeal. Both the Appellants have

preferred separate appeals.

7. Heard Adv. Tapan Thatte in Appeal No 108/2020, Adv Amit

Mane in Appeal No 1195/2023 and Ld. APP Sharmila Kaushik in both

the appeals. 

8.The  Learned Counsel for Appellant No.1 submitted that the

prosecution   has   failed   to   establish   the   cause–effect   relationship

between   the   alleged   act   of   the   Appellants   and   the   death  of   the

deceased. It was argued that for proving homicidal death, there must

be a clear nexus between the act committed by the accused and the

resulting death. According to the Ld. Counsel such causal connection

has not been established in the present case. It was further submitted

that the impugned judgment of the Trial Court does not specifically

record a finding that the death was homicidal. He submitted that at

best, the case may fall under Section 308 IPC, which is attempt to

commit   culpable   homicide.   The   Ld.   Counsel   further   pointed   out

several inconsistencies in the medical records. He submitted that PW-

7, the Doctor has stated in her testimony that the deceased had 70%

burn injuries. However, the post-mortem report records 95% burns.

He further pointed out that similar inconsistencies are reflected in

OPD papers and medical records. According to the Ld. Counsel, these

Vishal ...6

Cri. Apeal-108-2020.doc

discrepancies create serious doubt regarding the nature and extent of

injuries and the actual cause of death. The Ld. Counsel further submits

that although the post-mortem report mentions the probable cause of

death as death due to shock as a result of burns, it only establishes

unnatural death and not necessarily homicidal death attributable to the

accused. It was further argued that, the injury occurred on 26/6/2016,

while death occurred on 1/7/2016 i.e., after five days. According to

the Ld. Counsel, this gap indicates that the death cannot be directly

attributed to the alleged act of the accused. The Ld. Counsel further

submitted that the examination of the accused under Section 313

CrPC is defective. According to him no question was put to the

Appellants   regarding   the   post   mortem   report   and   the   report   of

Chemical Analyser. The Ld. Counsel further submitted that as per

testimony of PW 7, the deceased was first treated by Dr. Balaji,

however, Dr. Balaji was not examined by the prosecution and it was

argued that the first treating doctor is a crucial witness in burn cases

and his non-examination creates a gap in the prosecution evidence.

The Ld. Counsel further argued that Inquest Panchnama prepared

under Section 174(1) CrPC must prima facie indicate the nature of

death,   i.e.,   whether   it   appears   homicidal,   accidental,   or   suicidal

whereas in the present case, the inquest panchnama does not properly

record circumstances indicating homicidal death. The Ld. Counsel

further   submitted   that   Exhibits   30   and   31   do   not   establish   any

Vishal ...7

Cri. Apeal-108-2020.doc

incriminating inference against the Appellants and that they have not

been properly proved. By placing reliance on Sections 61 ,63 ,67, 77

of the Evidence Act, it was submitted that mere production of a public

document is not sufficient unless the signature or handwriting is duly

proved under Section 67 of the Evidence Act. 

9.The Ld. Counsel appearing for the Appellant in Appeal No

1195/23   submitted   that   the   trial   court   erred   in   convicting   the

Appellant as the offence has not been established beyond reasonable

doubt to convict the Appellant. He submitted that the written dying

declaration is under shadow of doubt as she was unstable as per the

medical records. He further submitted that Appellant No 2 was not

having any affair with the deceased and it is not the case either that he

was doubting the character of the deceased and therefore there was no

motive   for   him   to   pour   kerosene.   The   Ld.   Counsel   alternatively

submitted   that   there   was   no   intention   to   kill   the   deceased   and

nowhere it is the case of the prosecution that the Appellant No 2 has

acted in a cruel manner. He submitted  that at the most he had

knowledge but no intention to cause such injury which would result in

death.   The Ld. Counsel therefore submitted that the Appellant No 2

deserves to be acquitted.

10. In   support   of   their   contentions,   the   Ld.   Counsel   for  the

Vishal ...8

Cri. Apeal-108-2020.doc

Appellants have relied upon the following judgments:

1.State of Andhra Pradesh vs. Rayavarapu Punnayya and Anr.

1

2.Rajkumar alias Suman vs. State (NCT of Delhi)

2

3.Prakash vs. State of Karnataka 

3

4.Kalu Ram vs. State of Rajasthan

4

5.Dattatraya vs. The State of Maharashtra

5

.

6.Vijay Radhaji Bhandare vs. The State of Maharashtra

6

.

7.Sandeepkumar Pandharilal Yadav vs. State of Maharashtra

7

.

8.Kesar Singh and Another vs. State of Haryana

8

.

9.Irfan @ Naka vs. The State of Uttar Pradesh

9

.

10.Om Prakash Berlia and Another vs. Unit Trust of India

and Others 

10

.

11.Per Contra the APP strongly relied on the dying declaration of

the   deceased,   submitting   that   it   was   made   immediately   after   the

incident, which existed in oral form made to PW-1 and PW-3 and in a

written form in the presence of PW-6. It was argued that the dying

declaration clearly attributes the act to the Appellants. The Ld. APP

submitted that a truthful dying declaration alone is sufficient to sustain

conviction. The Ld. APP submitted that testimonies of PW-6 and PW-7

show that the deceased was in a fit condition to make the statement.

She submitted that Exhibit 25, records that the patient was conscious

1

(1976) 4 SCC 382.

2

(2023) 17 SCC 95.

3

(2014) 12 SCC 133.

4

(2000) 10 SCC 324.

5

(2024) 2 SCR 989.

6

(Cri Appeal No. 1117 of 2015 of BHC.

7

(Cri Appeal No. 434 of 2021 of BHC.

8

(2008) 15 SCC 753.

9

(2023) 11 SCR 789.

10

(1982) SCC Online Bom 148.

Vishal ...9

Cri. Apeal-108-2020.doc

and able to speak. The Ld. APP submitted that the prosecution has

relied on the testimonies of PW-2 and PW-5 who have supported the

prosecution case. The APP submitted that there was clear motive as

Appellant No.1 suspected the chastity of the deceased. The Ld. APP

submitted that the charge is under Section 302 read with Section 34

IPC and both the accused persons acted with common intention and

their acts jointly contributed to the commission of the offence, thereby

attracting Section 34 IPC. She further submitted that doctors often

change hospitals and Dr. Balaji could not be traced for examination at

the relevant time, however, PW-7 was part of the treatment team and

assisted in the treatment of the deceased and therefore her testimony

sufficiently proves the medical report. The APP argued that minor

lapses such as missing signatures or minor procedural defects cannot

demolish   the   prosecution   case   when   the   substantive   evidence   is

otherwise reliable. The Ld. APP also submitted that the post-mortem

report and inquest panchnama were admitted by the accused during

the trial and therefore their contents cannot now be disputed. The Ld.

APP   therefore   urged   that  trial   court   has   rightly   convicted   the

Appellants and therefore conviction deserves to be maintained.

12. The Ld. Counsel for the Appellants and the Ld. APP have

submitted their respective written synopsis of arguments which are

taken on record.

Vishal ...10

Cri. Apeal-108-2020.doc

13. The  entire  case  hinges   on  the   dying   declarations,   oral  and

written. Oral Dying Declaration are made to PW 1, PW 3 and PW 5

whereas PW 7 has recorded the dying declaration in the presence of

PW 6. Before ascertaining the veracity of the dying declarations it will

be advantageous to refer to some of the landmark judgments of the

Hon’ble Apex Court as well as other High Courts so that the case in

hand can be appreciated.

14. In  Irfan @ Naka Vs. The State of Uttar Pradesh in Criminal

Appeal Nos. 825-826 of 2022, it has been held by the Hon’ble Apex

Court as under: 

“15. Though a dying declaration is entitled to great

weight, it is worthwhile to note that the accused has no

power of cross-examination. Such a power is essential

for eliciting the truth as an obligation of oath could be.

This is the reason the court also insists that the dying

declaration should be of such a nature as to inspire full

confidence of the court in its correctness. The court has

to be on guard that the statement of the deceased was

not as a result of either tutoring, or prompting or a

product of imagination. The court must be further

satisfied that the deceased was in a fit state of mind

after a clear opportunity to observe and identify the

assailant. Once the court is satisfied that the declaration

was true and voluntary, undoubtedly, it can base its

conviction without any further corroboration. It cannot

be laid down as an absolute rule of law that the dying

declaration cannot form the sole basis of conviction

unless   it   is   corroborated.   The   rule   requiring

corroboration is merely a rule of prudence. 

… …...

62. There is no hard and fast rule for determining

when a dying declaration should be accepted; the duty

of the Court is to decide this question in the facts and

surrounding circumstances of the case and be fully

Vishal ...11

Cri. Apeal-108-2020.doc

convinced of the truthfulness of the same. Certain

factors   below   reproduced   can   be   considered   to

determine the same, however, they will only affect the

weight   of   the   dying   declaration   and   not   its

admissibility: -

(i) Whether the person making the statement was in

expectation of death?

(ii) Whether the dying declaration was made at the

earliest opportunity? “Rule of First Opportunity”

(iii)   Whether   there   is   any   reasonable   suspicion   to

believe the dying declaration was put in the mouth of

the dying person?

(iv) Whether the dying declaration was a product of

prompting, tutoring or leading at the instance of police

or any interested party?

  (v) Whether the statement was not recorded properly?

(vi) Whether, the dying declarant had opportunity to

clearly observe the incident?

(vii) Whether, the dying declaration has been consistent

throughout?

(viii)   Whether,   the   dying   declaration   in   itself   is   a

manifestation /fiction of the dying person’s imagination

of what he thinks transpired?

  (ix)   Whether,   the   dying   declaration   was   itself  

voluntary?

(x) In case of multiple dying declarations, whether, the

first one inspires truth and consistent with the other

dying declaration?

(xi) Whether, as per the injuries, it would have been

impossible   for   the   deceased   to   make   a   dying

declaration?

15.   The Apex Court in the case of   Navin Bhimrao Bansode Vs.

The State of Maharashtra Criminal Appeal No. 613 of 2014 has been

pleased to observe as under :

“19. So far as the dying declaration is concerned the

law is well settled. The principle on which the dying

declaration is admitted in evidence is based on the legal

maxim “Nemo Moriturus Praesumitur Mentire” i.e. the

man will not meet his maker with a lie in his mouth. It

is based on the principle that in the face of death, all

the worldly aspirations of a man do not exist. It is

unlikely that a person who is on death bed would

Vishal ...12

Cri. Apeal-108-2020.doc

falsely implicate an innocent. In the case of “Paniben

Vs. State of Gujarat; AIR 1992 SUPREME COURT

1817”, the principles governing the dying declaration

are enumerated as under:

  “It cannot be laid down as an absolute rule of

law that the dying declaration cannot form the sole

basis of conviction unless it is corroborated. The rule

requiring-corroboration is merely a rule of prudence.

The Court has laid down in several judgments the

principles governing dying declaration, which could be

summed up as under:

(i) There is neither rule of law nor of prudence that

dying   declaration   cannot   be   acted   upon   without

corroboration. (Mannu Raja v. State of U.P. (1976) 2

SCR 764) (AIR 1976 SC 2199).

(ii) If the Court is satisfied that the dying declaration is

true and voluntary it can base conviction on it, without

corroboration. (State of U.P. v. Ram Sagar Yadav, AIR

1985 SC 416; Ramavati Devi v. State of Bihar, AIR

1983 SC 164).

(iii) The Court has to scrutinise the dying declaration

carefully and must ensure that the declaration is not the

result   of   tutoring,   prompting   or   imagination.   The

deceased had opportunity to observe and identify the

assailants and was in a fit state to make the declaration.

(Ram Chandra Reddy v. Public Prosecutor, AIR 1976

SC 1994).

(iv) Where dying declaration is suspicious it should not

be   acted   upon   without   corroborative   evidence.

(Rasheed Beg v. State of Madhya Pradesh, (1974) 4

SCC 264 : (AIR 1974 SC 332).

(v) Where the deceased was unconscious and could

never make any dying declaration the evidence with

regard to it is to be rejected. (Kake Singh v. State of M.

P., AIR 1982 SC 1021).

(vi) A dying declaration which sufers from infirmity

cannot form the basis of conviction. ( Ram Manorath v.

State of U.P., 1981 SCC (Crl.) 581).

“21. The law on the dying declaration is that if the

Court is satisfied that the dying declaration is true and

made voluntarily by the deceased, conviction can be

based solely on it, without any further corroboration. It

is neither a rule of law nor of prudence that the dying

declaration   cannot   be   relied   upon   without

corroboration.   When   the   dying   declaration   is

suspicious, it should not be relied upon without having

corroborative evidence. Court has to scrutinise the

Vishal ...13

Cri. Apeal-108-2020.doc

dying declaration carefully and must ensure that the

dying   declaration   is   not   the   result   of   tutoring,

prompting or a product of imagination. The deceased

must be in a fit state of mind to make the declaration

and  must identify  the  assailants. Merely  because a

dying   declaration   does   not   contain   the   details   of

occurrence, it cannot be rejected and in case there is

merely a brief statement, it is more reliable for the

reason that the shortness of the statement is itself

guarantee of its veracity. When the dying declaration

sufers from some infirmity, it cannot alone form the

basis of conviction.

24. The Hon’ble Supreme Court in the case of “Raju

Devade Vs. State of Maharashtra – AIR 2016 AIR (SC)

3209 has observed as under :

“27. This court had clearly laid down that the each

dying           declaration   has   to   be   considered

independently on its own merit so as to appreciate its

evidentiary value and one cannot be rejected because of

the contents of the other. In cases where there is more

than one dying declaration, it is the duty of the court to

consider the each one of them in its correct perspective

and satisfy itself that which one of them refects the true

state of affairs. ”

16.   On   the   touchstone   of   the   principles   laid   down   and  the

observations made, let us analyze the evidence that has come on

record with respect to the “Dying Declaration”. PW 1, PW 3, PW 5,

PW 6 and PW 7 are the relevant witnesses who would throw light on

the aspect of dying declaration.

17. PW.1 Shevanti Chavra, who is the neighbour of the deceased,

has deposed that the deceased Anita was residing with the Appellants

since 3 to 4 months prior to the incident. She has deposed that there

were frequent quarrels between the Appellant No. 1 Manoj and the

Vishal ...14

Cri. Apeal-108-2020.doc

deceased. She has further deposed that on 26

th

 April, 2017 at around

2.00 pm, deceased Anita went to fetch water at the water tap and she

informed that the Appellant No. 1 was raising frequent disputes with

her. She has further deposed that at around 3.45 pm her daughter

Karina came calling her to come home with whom she came. She

further deposed that she approached to the room of deceased Anita

where she found her lying on the mat in burnt condition and while

crying she was calling upon her to inform her mother. She has further

deposed that when she asked the deceased Anita how she was burnt

she replied that

 “  Baburao poured kerosene on her person and fallen

her on the ground by pushing her while Manoj set her on fire by liting

match-stick”.

  She   has   further   deposed   that   she   along   with   her

approached to police at Vasai for medical treatment and the police

recorded  her   statement.  She  has  further  deposed   that  Anita died

within 5 to 6 days of her hospitalization.

18. PW 3, mother of the deceased has deposed that on 26

th

, when

she was informed that accused set the deceased Anita on fire, she

immediately rushed to the room of Anita. She further deposed that

deceased Anita was shifted to the hospital and hence she visited the

hospital where she saw Anita in fully burnt condition. When she asked

about the cause of her burning, deceased Anita replied that “

Baburao

poured kerosene on her person and fell her on ground by kicking

Vishal ...15

Cri. Apeal-108-2020.doc

while accused-Manoj set her on fire with liting match-stick.”  She has

further deposed that Anita was repeatedly saying it. She also deposed

that after 4-5 days, Anita died during her hospitalization. She has also

categorically deposed that she was speaking clearly until her death.

19. PW 5, Laxmi Kalu Gudiyar, the neighbor of the deceased, has

deposed that Accused Baburao and Manoj were residing with Anita in

the room and those three persons frequently quarreled with each

other. She has deposed that on 26.6.2017, Manoj, Baburao and Anita

were quarrelling around 3.00 to 4.00 p.m. She has deposed that after

hearing that sound, she came out of the room and after noticing the

quarrel she went for calling Karina from her house. She has further

deposed that she brought Karina to the room of Anita and while

returning she saw that Anita was burning in her room and the smoke

was emitting. She has deposed that after noticing them Manoj and

Baburao ran away and the crowed gathered there. She has further

deposed that Anita told her that “

Baburao pushed her to lay on the

ground and Manoj set her on fire by lit-matchstick.” 

She has further

deposed that she was smelling kerosene in that room.

20. PW 6 is the Special Executive Magistrate in whose presence the

written dying declaration at Exhibit 25 came to be recorded. She has

deposed that on 26/06/2017 she was called by the Vasai Police at D.

Vishal ...16

Cri. Apeal-108-2020.doc

M.   Petit   Municipal   Hospital.   She   has   deposed   that   when   she

approached   to   that   hospital   in   evening   she   found   a   burnt  lady

hospitalized there who had sustained burn injuries all over her body.

She has deposed that upon inquiring, that lady told that she was set on

fire by two persons after pouring kerosene on her person and that one

of those two persons poured kerosene on her person while another set

her on fire and that she was set on fire due to the dispute. She also

deposed that the deceased had told that the said incident occurred at

her house. She deposed that she did not remember the name of said

burnt lady. She deposed that the police recorded the statement of that

burnt lady in her presence which was having her signature marking

her presence alongwith the thumb impression of that burnt lady beside

it and that its contents were recorded as stated by that burnt lady. The

statement is at Ext. No.25. PW 6 further deposed that she inquired

about the ability of speaking of the burnt lady with the treating doctor

and the doctor also made endorsement to the effect.

21. PW7   Dr.   Heena   Chavne,   attached   to   D   M   Petit   VVMC

Hospital, has deposed that Dr. Balaji, Medical Officer of their hospital

gave  medical  treatment  to  the  patient-Anita.  She  has  brought  on

record the true copies of OPD papers, police information letter and

transfer   letter   which   were   issued   by   the   medical   officer   of   their

hospital with his sign and seal which she identified it to be true and

Vishal ...17

Cri. Apeal-108-2020.doc

correct at Ext.31 amid objection raised by the defence. PW 7 brought

the police information letter on record which was marked as Exhibit

32, again amid objection raised by the defence counsel with respect to

its   admissibility.   She   has   deposed   that   the   police   had  recorded

statement of the injured Anita on 26/6/2017 in her presence. She has

deposed that police enquired about the fitness of the injured Anita for

recording her statement and she told them that the injured was in a fit

condition for giving the statement and police thereafter recorded the

statement of the injured. She has further deposed that she signed at

the margin of that statement as “patient was conscious and oriented”.

She has further deposed that the endorsement bears the seal which is

true and correct and the statement bears thumb impression of the

injured and the contents are true and correct as stated by her.

22. These witnesses were cross examined at length, however the

defence could not cause any dent to the depositions of these witnesses

in any manner on this core issue of the dying declaration, barring few

omissions on other aspects which were totally insignificant.

23. The Apex Court, in the case of Irfan Alias Naka (supra) has laid

down certain factors which can be considered to determine when a

dying   declaration   should   be   accepted.   A   conjoint   reading  of   the

depositions of PW 1, PW 3, Pw5 and PW6 would show that there is

Vishal ...18

Cri. Apeal-108-2020.doc

absolute consistency in the deposition of these witnesses with respect

to the oral dying declaration made by the deceased to these witnesses

and which further gets corroborated by the dying declaration made in

the presence of PW 6, the Special Executive Magistrate. The evidence

on record, if perused minutely, ticks all the boxes with respect to the

factors   which   have   been   enumerated   by   the   Apex   Court   in   the

aforesaid judgment. For instance, in the judgment it is observed that

dying declaration should be made in expectation of death and at the

first   available   opportunity.   In   the   present   case   also   the  dying

declaration was made in expectation of death with 70% burn injuries

and at the first available opportunity. This Court does not find from

the evidence on record that the dying declaration was tutored or

product of any prompting or leading at the instance of police or any

interested party. The testimony of these two witnesses i.e PW 6 and

PW   7,   who   have   taken   all   precautions   whilst   recording   the

statement/dying declaration of the deceased, lends credence to the case

of the prosecution that the deceased was in a fit state of mind at the

time when she made the statement. PW-6 has ascertained and verified

from the treating doctor about the ability of burnt lady to speak which

the doctor has also confirmed and made an endorsement accordingly,

after which the dying declaration came to be recorded. In the cross

examination nothing could be brought on record to indicate that the

deceased was not in a fit state of mind while making the declaration.

Vishal ...19

Cri. Apeal-108-2020.doc

Further, the question of dying declarant having opportunity to clearly

observe the incident does not arise as she is the victim herself and has

suffered the injuries. The “dying declaration” has been consistent in

the depositions of PW-1 (neighbour), PW-3 (mother of the deceased),

PW-5   (neighbour).   This  Court  also  does  not   find   that  the  dying

declaration has a manifestation/fiction of the deceased’s imagination

and appears to be voluntarily. Considering the nature of injuries and

the percentage of burns suffered by the deceased, coupled with the

fact that the doctor had given an endorsement that the patient was in a

fit state to give her statement, there is no reason for this court to

disbelieve the dying declaration of the deceased. We therefore come to

a conclusion that a dying declaration inspires confidence and has been

made voluntarily.

24.The learned counsel for Appellant No. 2 that argued that when

the dying declaration was recorded, the patient was not in a fit state to

give the statement as the condition of her health was not stable and

she  had   poor  prognosis   as  mentioned   by  the   Medical   Officer   at

Exhibit 32 and the report at Exhibit 32 debunks the case of the

prosecution that the  deceased was  in a fit  condition  to give  the

statement. The learned counsel has referred to the Police Information

report at Exhibit 32 and has submitted that the deceased was admitted

in the hospital at 6:27 p.m. on 26 June 2017 and she was not in a

Vishal ...20

Cri. Apeal-108-2020.doc

stable condition and the prognosis was poor. Assuming for the sake of

argument, that at the time of admission at 6:27 pm on 26/06/2017,

the   patient   (deceased)   was   unstable   and   had   a   poor   prognosis,

however   the   said   report   itself   indicates   that   the   patient   was

“conscious”. Further, when the statement was recorded, the doctor has

made an endorsement that the patient was conscious and oriented and

has also deposed that, when the police inquired about the fitness of

the injured Anita for recording her statement, she informed them that

the injured was in a fit condition to give the statement. Therefore, the

argument of the Ld. Counsel for the Appellant No 2 that the report at

Exhibit 32 debunks the case of the prosecution that deceased was in a

fit condition to give the statement deserves to be rejected.

25. The other contention which has been raised by the learned

counsel for Appellant No. 2 is that PW6, who was examined to prove

the written dying declaration at Exhibit 25, did not mention that she

was   a   Special   Executive   Magistrate   authorized   to   take   the   dying

declaration of the deceased and that her statement suggested that she

is a business woman. This argument of the Ld. Counsel for Appellant

No. 2 cannot be accepted as the dying declaration at Exhibit 25, bears

the   stamp   of   PW6   as   Special   Executive   Magistrate,   Palaghar.

Moreover, the defence has not brought on record any material to

suggest that PW6 was not authorized to act as a Special Executive

Vishal ...21

Cri. Apeal-108-2020.doc

Magistrate.   The   argument   of   Ld.   Counsel   for   Appellant   No   2

therefore deserves to be rejected.

26. The Ld. Counsel for Appellant No 2 has also raised doubts

about oral dying declaration made to PW1 by contending that the

accused no 2 (Appellant No 2) poured the kerosene and pushed the

deceased did not find place in the statement recorded u/s 164 Crpc.

Even  if it is  so,  there  are other   witnesses  who have  deposed as

narrated by the deceased and the deceased has in her statement also

mentioned about the same and therefore just because PW 1 omitted to

narrate the same in her 164 statement does not go to the root of the

matter or in any manner diminishes the evidentiary value of other

witnesses.

27. It is also the contention by the Ld. Counsel for Appellant No 2

that the Appellant No 2 did not have any motive to pour kerosene and

PW1 and PW3 have attributed motive to Appellant no 1. It hardly

needs to be emphasized that motive may not be relevant at all times

The failure to prove motive is not fatal as a matter of law. However,

the fact remains, that the witness has categorically deposed about

Appellant no 2 pouring the kerosene and pushing her on the ground,

which goes to show the common intention of Appellant No 2 acting in

collusion with appellant no 1.

Vishal ...22

Cri. Apeal-108-2020.doc

28. The  Ld.  Counsel  for   appellant no   2  has also  disputed  the

presence of the accused at the spot by contending though PW1, PW2

and PW5 have stated that accused were residing with deceased and it

is surprising that police did not come across any daily usable articles at

the spot of the incidence which suggest that accused was residing with

the deceased. This contention cannot be accepted as PW1, PW2 and

PW5, have clearly deposed about the presence of the accused at the

spot, to which there is no cross examination to that effect, which

would negate the contention of the prosecution. Even the defence has

not led any evidence to prove that they were not residing at the said

spot.

29. The next contention raised by the Ld. Counsel for Appellant no

2 is that the theory of pouring of kerosene by Appellant no 2 has not

been conclusively established. He has submitted that the CA report

does not find kerosene on any other material collected from the spot

of the incident, except the kerosene stove, which was having the

kerosene and it is natural to have the kerosene in the stove. It will be

pertinent to note that PW4, a panch witness, an independent witness,

has clearly deposed that the apparels which were recovered at the

instance of accused that is 1 shirt, T-shirts, Pair of jeans pants and ¾th

pants were smelling of kerosene. Therefore, absence of traces/residues

of kerosene on the clothes at the time of Chemical analysis, which has

Vishal ...23

Cri. Apeal-108-2020.doc

been conducted almost after a year from the date of the incident,

cannot create a doubt as there is possibility of the articles losing the

kerosene residues due to efflux of time. A reference can be made to

the judgment of

 the Hon’ble Supreme Court in the case of  

Puran

Chand Vs State of Haryana

11

 wherein it has been observed as under:

“14. Lastly, a point was raised by the learned

defence counsel that on the half burnt clothes of

Santosh, there were no traces of kerosene and,

therefore,   the   whole   story   of   burning   her   by

pouring   kerosene   on   her   body   has   to   be

disbelieved. It is to be seen that the seizure of these

clothes was proved by Mam Chand (PW-8). He

spoke about the seizure of an empty can, smelling

of kerosene oil, a match box with 4 or 5 burn

match   sticks,   a   quilted   bed   (probably   meaning

‘mattress’), smelling of kerosene from it which was

semi burnt and some sample of soil. According to

him, they were packed in the parcels separately and

sealed. On this backdrop, when the recovery memo

is seen, it mentions one empty tin box, match box,

two burnt match sticks, earth which was put in

plastic Dibbi, clothing of the deceased Santosh of

light blue colour, bed sheet (Bichhona) with marks

of fresh   burns.  The   witness,  however,  has not

referred in his Examination-in-Chief to the cloth

parcel (Exhibit 4) with some partially burnt pieces

of clothes. The FSL report suggests that kerosene

residues were detected in Exhibit 5, which was a

plastic bag containing a partially burnt coloured

check cotton gadda, It clearly suggests that no

kerosene 12 residues could be detected on Exhibits

1, 2, 3, 4 or 6. From this, the learned counsel

urged that particularly, the parcel Nos. 1, 3 and 4

were   bound   to   carry   kerosene   residues   if   the

prosecution story was truthful. However, it is to be

seen that the mattress did have kerosene residues.

While this incident has taken place on 15.12.1997,

11

2010 (6) SCC 566.

Vishal ...24

Cri. Apeal-108-2020.doc

parcels   seems   to   have   been   sent   only   on

29.12.1997 i.e. after about 14 days of the incident,

which reached the FSL Laboratory on 31.12.1997.

The FSL report bears a date 5.6.1998. There is

thus   the   possibility   of   the   articles   losing   the

kerosene residues due to the long interval of time,

yet it has to be noted that the mattress which

undoubtedly   a   thick   material,   did   have   the

kerosene residues. Ordinarily, there was no reason

for   the   mattress   having   the   kerosene   residues

unless kerosene was poured on the same. It is again

to   be   noted   that   even   the   plastic   container,

containing kerosene, was also found not having

any kerosene traces. Therefore, this circumstance

will not help the accused as some kerosene traces

have been found on the mattress where Santosh

was sleeping. Even if we ignore this circumstance,

the fact of the matter is that the dying declaration

has been found by us to be voluntarily truthful and

unblemished. That would clinch the issue against

the accused.”

30. Therefore, absence of traces of kerosene in the CA report does

not render the dying declaration of the deceased as unbelievable.

31. The next contention raised by the Ld. Counsel for Appellant No

2, is that with more than 70% to 80% of burns the patient would not

be in a condition to give dying declaration. The Hon’ble Supreme

Court in 

“

Bhagwan Vs. State of Maharashtra through Secretary Home,

Mumbai, Maharashtra

12

 has been pleased to observe as under:

18. Can  a person  who  has  suffered  92%  burn

injuries   be   in   a   condition   to   give   a   dying

declaration?   This question is also no longer res

integra.  In Vijay Pal v. State (Government of NCT

12

Cri. Appeal No. 385/2010

Vishal ...25

Cri. Apeal-108-2020.doc

of   Delhi)   2015   (4)   SCC   749,   we   notice   the

following discussion:

“23. It is contended by the learned counsel for the

appellant that when the deceased sustained 100%

burn injuries, she could not have made any

statement to her brother. In this regard, we may

profitably refer to the decision in Mafabhai

Nagarbhai Raval v. State of Gujarat; (1992) 4 SCC

69: 1992 SCC (cri) 810 wherein it has been held

that a person suffering 99% burn injuries could be

deemed capable enough for the purpose of

making a dying declaration. The Court in the said

case opined that unless there existed some

inherent and apparent defect, the trial court

should not have substituted its opinion for that of

the doctor. In the light of the facts of the case, the

dying declaration was found to be worthy of

reliance.

24. In State of M.P. v. Dal Singh; (2013) 14 SCC

159: (2014) 4 SCC (Cri) 141, a two-Judge Bench

placed reliance on the dying declaration of the

deceased who had suffered 100% burn injuries on

the ground that the dying declaration was found

to be credible.”

19.   Therefore,   the   mere   fact   that   the   patient

suffered 92% burn injuries as in this case would not

stand   in   the   way   of   patient   giving   a   dying

declaration which otherwise inspires the confidence

of the Court and is free from tutoring, and can be

found reliable.

32. Therefore, just because the deceased had 70 to 80% burn

injuries, it did not render the injured incapacitated from giving

the dying declaration especially when even the doctor had given

an endorsement that the patient was conscious and oriented. The

contention of the appellant, therefore deserves to be rejected. In

fact in the judgment of Hon’ble Apex court in the case 

of 

“Neeraj

Kumar alias Neeraj Yadav Vs. State of Uttar Pradesh

13

,   by

referring to the judgment of  Dharmendra Kumar Vs. State of

13

Cri. Appeal arising out of SLP(Crl.) No. 7518 of 2025.

Vishal ...26

Cri. Apeal-108-2020.doc

Madhya Pradesh

14

 has observed that lack of doctor certification as

to fitness of the declarant’s state of mind would not ipso facto

render the dying declaration unacceptable.

33.The next plank of argument which the Ld. Counsel for the

Appellants have vehemently and emphatically argued is that the

crucial circumstances appearing in evidences were not put to the

Appellants while recording statement under section 313 of Cr.PC

and therefore a serious prejudice has been caused and therefore

the   conviction   gets   vitiated.   It   is   the   contention   of   the   Ld.

Counsel for the Appellants that the evidence about cause of death

certificate   and   post-mortem   notes   have   not   been   put   to   the

appellants   in   313   statement   and   therefore,   no   part   of   the

aforesaid exhibit could be relied upon by the prosecution to

sustain the conviction. The Ld. Counsel for the Appellant No1

relied upon the judgment of Rajkumar alias Suman vs State (NCT

of Delhi)

15

 and Prakash Vs. State of Karnataka

16

.

34. In the judgment of Rajkumar alias Suman (supra) the Apex

Court has observed that it is the duty of the Trial Court to put

each material circumstance appearing in the evidence against the

accused specifically, distinctively and separately. The Court has

14

(2024) 8 SCC 60.

15

(2023 SCC OnLine 574.

16

(2014) 12 SCC 133.

Vishal ...27

Cri. Apeal-108-2020.doc

further   observed   that   by   material   circumstance   means   the

circumstance   or   the   material   on   the   basis   of   which   the

prosecution is seeking conviction. The Court has further observed

that the object of examination of the accused under section 313,

is to enable the accused to explain any circumstance appearing

against him in the evidence and the Court must ordinarily eschew

material circumstances not put to the accused from consideration

while dealing with the case of particular accused. The Apex Court

has further observed that the failure to put material circumstances

to the accused amounts to a serious irregularity and it will vitiate

the trial if it is shown to have prejudiced the accused. The Apex

Court has further observed that if any irregularity in putting the

material circumstance to the accused does not result in failure of

justice and it is a curable defect, then while deciding whether the

defect can be cured, one of the considerations will be the passage

of time from the date of incident. The Apex Court has also

observed that while deciding the question whether prejudice has

been caused to the accused because of the omission, the delay in

raising the contention is only one of the several factors to be

considered. The other judgment of Prakash vs State of Karnataka

(supra) referred to by the Ld. Counsel for the Appellant No 1,

concerns a case wherein the report of a serologist was not put to

the accused, when he was examined under section 313 of the

Vishal ...28

Cri. Apeal-108-2020.doc

Cr.P.C. and the High Court had put the report at the appellate

stage   and   called   upon   the   counsel   to   explain,   which   was

considered as an opportunity given to the Appellant in terms of

section 313 of Cr.P.C. The Hon’ble Apex Court did not find

favour with the same. 

35. There can be no dispute about the proposition of law laid

down in the aforesaid two judgments, however, the same can be

distinguished on the facts of each case. In the case of Rajkumar vs

State (NCT of Delhi) (supra), the Apex Court has observed that

failure to put material circumstances to the accused amounts to

serious illegality and it will vitiate the trial if it is shown to have

caused prejudice to the accused and if the irregularity in putting

the  material   circumstances   to   the   accused   does   not   result in

failure of justice, it becomes curable. Let us now analyse what

circumstances have been put to the accused under section 313 of

the Cr.P.C. and whether it has occasioned any prejudice which has

been brought to the notice.

36. The   statements   of   both   the   Appellants   recorded   under

section 313 of Cr.P.C. are from page nos 36 to 57 of the paper

book and the following questions would be relevant to determine

Vishal ...29

Cri. Apeal-108-2020.doc

whether the material circumstances have been put to the accused

and have been brought to their knowledge.

Q5. What you want to state about her further evidence

that she asked Anita how she was burnt, Anita replied

her that you-Baburao poured kerosene on her person

and fallen on her ground by pushing and you-Manoj set

her on fire with liting match stick?

Ans. It is false.

Q.12 What you want to state about her further evidence

that on 26th she was informed that you set Anita on fire

hence immediately she rushed to the room of Anita,

Anita was shifted to hospital, so she visited the hospital

where she found Anita in fully burnt condition, she

asked Anita the cause of her burning, she replied that

you-Baburao poured kerosene on her person and fell her

on the ground by kicking and you-Manoj set her on fire

with liting match-stick, Anita met to death after 5 day,

police recorded her statement, she has identified you in

the Court?

Ans. It is false.

Q13. What   you   want   to   state   about   evidence   of

Mangesh (P.W.4) at Ext. 15 that he being the panch

witness, the spot panchanama at Ext.16 was prepared in

his presence by conducting the seizure of match sticks,

match   box,   kerosene   stove,   pieces   of   blue   and   ash

coloured clothes etc. and he identified those articles at

F1 to F12?

Ans. It is false.

Q16. What you want to state about her further evidence

that   on   26/06/2017   you   both   and   the   victim   were

quarreling at around 3.00 to 4.00 pm hence she went at

the spot, by noticing your grave quarrel she went for

calling Karina but on the way to return she found the

victim was burning in her room due to which smoke was

emitting while you both ran away?

Ans. It is false.

Q17. What you want to state about her further evidence

that the victim told her that you accused – Baburao

pushed her to fell on the ground while you-accused-

Manoj set her on fire with liting match stick, she smelled

kerosene every where in her room and she by identifying

you both also affirmed the photographs F1 to F12 were

Vishal ...30

Cri. Apeal-108-2020.doc

snapped from the spot of incident?

Ans. It is false.

Q18. What you want to state about evidence of Vidya

(PW-6) at Ext. 24 that she was called by Vasai Police at

D. M. Petit Municipal Hospital on 26/06/2017 where

she found the victim in burnt condition admitted in

burns ward, after asking the causes the victim stated

police that in the dispute with two persons, one poured

kerosene on her person while another set her on fire and

accordingly her statement was recorded by police in

presence of this witness which is at Ext. 25 whereupon

she made signature?

Ans. It is false.

Q19. What you want to state about evidence of Dr.

Heena (PW7) at Ext. 29 that she being the medical

officer, examined the victim Anita who was referred by

the police as per Ext. 30, another medical officer Balaji

gave the victim the medical treatment and the medical

record at page nos. 147 to 149 accordingly is collectively

at Ext. 31?

Ans. It is false.

Q20. What you want to state about her further evidence

that the letter at Ext. 32 was received from the police,

the statement of victim recorded by the police in her

presence upon her endorsement of fitness of the victim,

she identified that endorsement and as per her version

the victim sustained 70% burn injuries as per the entries

made by her in the MLC register with her signature?

Ans. I don’t know.

Q21. What you want to state about evidence of Sanjay

(PW-8)   at   Ext.   36   that   being   the   I.O.   he   started

investigation into the crime prepared the panchanama at

Ext.   39,   he   collected   the   proof   of   your   residence,

recorded   statement   of   the   witnesses,   obtained   the

relevant   record   including   medical   examination

certificates by issuing requisitions and letters and also

arranged for recording the statements of the witnesses

u/s. 164(5) of Cr.P.C. 1973?

Ans. It is false.

37. The above questions in the examination under section 313 of

Cr.P.C.   would   show   that   the   appellants   were   fully   aware   of  the

Vishal ...31

Cri. Apeal-108-2020.doc

prosecution evidence relating to their act of pouring kerosene by

appellant No. 2 and of setting her on fire by lighting match-stick by

Appellant   No.   1.   In   these   circumstances   by   not   putting   to  the

appellant expressly the cause of death certificate and postmortem

examination notes, no prejudice can be said to have been caused to the

Appellants. If the statement under Section 313 is perused, it can be

gauged that the appellants were informed about the evidence relating

to the incident dated 26th June 2017. The Appellants were informed

that it had come in the evidence of PW-1 that she asked Anita how she

was burnt and Anita replied to her that Baburao poured kerosene on

her person and fallen her on ground by pushing and Manoj set her on

fire by lighting match-stick to which the appellants have replied that it

is “false”. Further it was brought to the notice of the Appellants that it

has come in the evidence of PW-2 that one tenant Laxmi came and

told her that dispute was going on in the room of Anita and she

rushed to the room of Anita and saw that the Appellants were running

with a bag in the direction of Vasai-fata and she also saw that Anita

was coming out of the room in burnt condition and she was showing

to call her mother to which the Appellants have replied as “false”. The

attention of the Appellants was also drawn to the evidence of PW-3,

wherein it has come in the evidence that on 26

th

 she was informed that

you set Anita on fire, hence immediately she rushed to the room of

Anita and Anita was shifted to the hospital. When she visited hospital,

Vishal ...32

Cri. Apeal-108-2020.doc

she found Anita in fully burnt condition. When she asked Anita the

cause of her burning, she replied that Baburao poured kerosene on her

person and fell her on the ground by kicking and Manoj set her on fire

by lighting match-stick. It was also brought to the notice that Anita

died after 5 days and police recorded her statement, to which the

Appellants have replied it to be “false”. The evidence of PW-4, i.e. the

Panch Witness that the spot panchnama was prepared in his presence

by conducting the seizure of match-stick, match-box, kerosene, pieces

of blue and ash coloured clothes, etc. and he identified those articles

to which the reply of the appellants was “It is false.” Further, it was

also brought to the notice that PW-5 has given evidence that victim

told her that Baburao pushed her to fell on the ground and accused

Manoj set her on fire with liting match-stick, she smelt kerosene

everywhere in the room and she by identifying you both also affirmed

from the photographs F1 to F12 were snaps from the spot of the

incident to which the appellants have replied as “It is false”. The

evidence   of   PW-6,   the   doctor   attached   to   DM   Petit   Municipal

Hospital, that on 26

th

  June 2016, where she was found in burnt

condition admitted in burns ward and after asking the cause, the

victim stated to the police that in dispute with two persons one poured

kerosene on her person, and while the other set her on fire and

accordingly, her statement was recorded in presence of this witness to

which the Appellants have replied as “It is false”. It was also brought

Vishal ...33

Cri. Apeal-108-2020.doc

to the notice of the Appellants, the evidence of PW-7 that statement of

the   victim   was   recorded   by   police   in   her   presence   upon  her

endorsement of fitness of victim and she identified that endorsement

and as per her version, the victim sustained 70% burn injuries as per

the entries made by her in MLC register with a signature to which the

appellants have replied as “I don’t know”. Lastly, the evidence of PW-

8, the Investigating officer was also brought to the notice of the

appellants   and   they   were   apprised   that   the   I.O.   has   started

investigation   into   the   crime   and   had   prepared   panchnama   by

conducting seizure and inspection of the spot, collected proof of their

residence, recorded statements of witnesses obtained relevant record

including medical examination certificates by issuing requisitions and

letters and also arranged for recording statements of witnesses under

164 (5) of Cr.P.C. to which the appellants have replied as “It is false”.

The Appellants were also afforded an opportunity as to whether they

wanted to examine themselves on oath or any other witness and

whether they want to state anything in respect of the present case to

which they have replied as “ No”.

38. Having regard to the above, it cannot be said that the appellants

were  not made  fully  aware  of   the prosecution   evidence  that the

appellant No. 2 had poured kerosene by pushing her on the ground

and Appellant No. 1 had lit the match-stick. The appellants had full

Vishal ...34

Cri. Apeal-108-2020.doc

opportunity   to   say   what   they   wanted   to   say   with   regard   to  the

prosecution evidence, which they have failed to. From the above, it

can be seen that the appellants were apprised of the evidence which

has appeared against them and have been given an opportunity to give

an explanation. The basic purport of Section 313 is to make aware

about the evidence which has come on record during the trial. The

Appellants have failed to demonstrate as to what prejudice has been

caused to them by not putting the Post mortem notes and report of

Chemical Analysis, which were admitted by the defence under section

294 Cr.PC.

39. A useful reference can be made to the following judgments. In

the latest judgment of the Hon’ble Apex Court in the case of Nar

Singh Vs. State of Haryana Criminal Appeal No. 2388 OF 2014 it has

been observed as under. 

“18.

 Observing   that   omission   to   put   any   material

circumstance to the accused does not ipso facto vitiate

the trial and that the accused must show prejudice and

that miscarriage of justice had been sustained by him,

this Court in  Santosh Kumar Singh v State through

CBI, (2010) 9 SCC 747 (Para 92), has held as under: 

“... the facts of each case have to be examined but the

broad   principle   is   that   all   incriminating   material

circumstances   must   be   put   to   an   accused   while

recording his statement under Section 313 of the Code,

but if any material circumstance has been left out that

would not ipso facto result in the exclusion of that

evidence from consideration unless it could further be

shown by the accused that prejudice and miscarriage of

justice had been sustained by him...” 

“19. In   Paramjeet   Singh   alias  Pamma   v   State   of

Vishal ...35

Cri. Apeal-108-2020.doc

Uttarakhand (supra), this Court has held as under:- 

“Thus, it is evident from the above that the provisions

of Section 313 Cr.P.C. make it obligatory for the court

to   question   the   accused   on   the   evidence   and

circumstances against him so as to offer the accused an

opportunity to explain the same. But, it would not be

enough for the accused to show that he has not been

questioned or examined on a particular circumstance,

instead, he must show that such non-examination has

actually and materially prejudiced him and has resulted

in the failure of justice. In other words, in the event of

any inadvertent omission on the part of the court to

question the accused on an incriminating circumstance

cannot ipso facto vitiate the trial unless it is shown that

some material prejudice was caused to the accused by

the omission of the court.” 

“20. The question whether a trial is vitiated or not

depends upon the degree of the error and the accused

must show that non-compliance of Section 313 Cr.P.C.

has materially prejudiced him or is likely to cause

prejudice   to   him.   Merely   because   of   defective

questioning under Section 313 Cr.P.C., it cannot be

inferred that any prejudice had been caused to the

accused,   even   assuming   that   some   incriminating

circumstances in the prosecution case had been left out.

When prejudice to the accused is alleged, it has to be

shown that accused has suffered some disability or

detriment in relation to the safeguard given to him

under Section 313 Cr.P.C. Such prejudice should also

demonstrate that it has occasioned failure of justice to

the accused. The burden is upon the accused to prove

that prejudice has been caused to him or in the facts

and circumstances of the case, such prejudice may be

implicit and the Court may draw an inference of such

prejudice. Facts of each case have to be examined to

determine whether actually  any prejudice has been

caused   to   the   appellant   due   to   omission   of   some

incriminating circumstances being put to the accused.”

“22. We may also refer to other set of decisions where

in the facts and circumstances of the case, this Court

held that no prejudice or miscarriage of justice has been

occasioned to the accused. In Santosh Kumar Singh v

State thr. CBI (supra), it was held that on the core

issues pertaining to the helmet and the ligature marks

on the neck which were put to the doctor, the defence

counsel had raised comprehensive arguments before

Vishal ...36

Cri. Apeal-108-2020.doc

the trial court and also before the High Court and the

defence   was,   therefore,   alive   to   the   circumstances

against   the   appellant   and   that   no   prejudice   or

miscarriage of justice had been occasioned. In Alister

Anthony Pareira v. State of Maharashtra (2012) 2 SCC

648, in the facts and circumstances, it was held that by

not putting to the appellant expressly the chemical

analyser’s report and the evidence of the doctor, no

prejudice  can  be said to  have  been caused to  the

appellant and he had full opportunity to say what he

wanted to say with regard to the prosecution evidence

and that the High Court rightly rejected the contention

of the appellant-accused in that regard.”

40.

In Sunil vs State of NCT of Delhi [Criminal Appeal  No. 688 of

2011] it has been held as under: 

“

42.

In Shobhit Chamar & Another v. State of Bihar

(1998) 3 SCC455, this Court, after examining a series

of decisions, held that a challenge to the conviction

based on non-compliance of  Section 313 CrPC first

time in the appeal before the Supreme Court cannot be

entertained   unless   the   appellants   demonstrate   that

prejudice   has   been   caused   to   them.   The   relevant

observations,   as   contained   in   paragraph   24,   are

extracted below: 

“24. We have perused all these reported decisions

relied upon by the learned advocates for the parties and

we see no hesitation in concluding that the challenge to

the conviction based on non-compliance of Section 313

CrPC first time in this appeal cannot be entertained

unless the appellants demonstrate that the prejudice has

been caused to them. In the present case as indicated

earlier, the prosecution strongly relied upon the ocular

evidence of the eyewitnesses and relevant questions

with   reference   to   this   evidence   were   put   to   the

appellants. If the evidence of these witnesses is found

acceptable, the conviction can be sustained unless it is

shown by the (1998) 3 SCC 455 appellants that a

prejudice has been caused to them. No such prejudice

was demonstrated before us and, therefore, we are

unable to accept the contention raised on behalf of the

appellants.”

Vishal ...37

Cri. Apeal-108-2020.doc

“43. Building on the observations of this Court in

Shobhit Chamar, which have been extracted above, in

SatyaviSingh Rathi, ACP & Others,it was observed: 

“77.   …  These   observations   proceed   on   the

principle that if an objection as to the Section 313

statement is taken at the earliest stage, the court

can   make   good   the   defect   and   record   an

additional   statement  as   that   would   be   in  the

interest of all but if the matter is allowed to linger

on and the objections are taken belatedly it would

be a difficult situation for the prosecution as well

as the accused. 

78. In the case before us, as already indicated, the

objection as to the defective 313 statements had

not been raised in the trial court. We must assume

therefore that no prejudice had been felt by the

appellants even assuming that some incriminating

circumstances in the prosecution story had been

left out. We also accept that most of the fifteen

questions that have been put before us by Mr.

Sharan, are inferences drawn by the trial court on

the evidence. The challenge on this aspect made

by the learned counsel for the appellants, is also

repelled.” 

“44. From   the   decisions   noticed   above,   the   legal

position that emerges, inter-alia, is that to enable an

accused to explain the circumstances appearing in the

evidence   against   him,   all   the   incriminating

circumstances appearing against him in the evidence

must be put to him. But where there has been a failure

in putting those circumstances to the accused, the same

would not ipso facto vitiate the trial unless it is shown

that its non-compliance has prejudiced the accused.

Where there is a delay in raising the plea, or the plea is

raised for the first time in this Court, it could be

assumed   that   no   prejudice   had   been   felt   by   the

accused.”

41.  The learned counsel for the Appellants have not been able to

explain or demonstrate as to what prejudice has been caused by

omission   to   put   the   cause   of   death   certificate   and   post-mortem

examination notes to the appellants, when otherwise, the appellants

Vishal ...38

Cri. Apeal-108-2020.doc

have been made aware about the evidence appearing against them. We

are of the opinion that no prejudice was caused and there is no failure

of justice that has occasioned. The Ld. Counsels appearing for the

Appellants were also not in a position to point out any prejudice that

was caused due to omission to put these circumstances. We find that

the contention of the Ld. Counsel for the appellant deserves to be

rejected.

42. In  Rajkumar alias Suman vs State (NCT of Delhi),   a   very

pertinent observation has been made by the Apex Court with respect

to the grievance that is always raised at the appellate stage due to

defective recording of the statement under section 313 Cr.PC. 

“28. Before  we  part  with   this  judgment,  we

must take a note of sub-section (5) added to

Section 313 of CrPC w.e.f. 31st December 2009.

Sub-section (5) reads thus : 

“313. Power to examine the accused.- (1) .. (2)...

(3)… (4)

(5) The Court may take help of Prosecutor and

Defence Counsel in preparing relevant questions

which are to be put to the accused and the Court

may permit filing of written statement by the

accused as sufficient compliance of this section.”

“29.  In many criminal trials, a large number of

witnesses   are   examined,   and   evidence   is

voluminous. It is true that the Judicial Officers

have to understand the importance of Section

313. But now the Court is empowered to take the

help of the prosecutor and the defence counsel in

preparing relevant questions. Therefore, when the

Trial Judge prepares questions to be put to the

accused under Section 313, before putting the

questions to the accused, the Judge can always

Vishal ...39

Cri. Apeal-108-2020.doc

provide copies of the said questions to the learned

Public Prosecutor as well as the learned defence

Counsel and seek their assistance for ensuring

that   every   relevant   material   circumstance

appearing against the accused is put to him. When

the Judge seeks the assistance of the prosecutor

and the defence lawyer, the lawyers must act as

the officers of the Court and not as mouthpieces

of their respective clients. While recording the

statement under Section 313 of CrPC in cases

involving   a   large   number   of   prosecution

witnesses,   the   Judicial   Officers   will   be   well

advised   to   take   benefit   of   sub-section   (5)   of

Section 313 of CrPC, which will ensure that the

chances of committing errors and omissions are

minimized.

” 

43.   We are of the opinion that to avert such eventualities and

contingencies, the trial court needs to scrupulously adhere to the

salutary provision of sub-section (5) added to Section 313 of CrPC

which   has   come   into   effect   on   31st   December   2009.   As  rightly

observed  by the  Apex Court  that when the  Trial Judge prepares

questions to be put to the accused under Section 313, before putting

the questions to the accused, the Judge can always provide copies of

the said questions to the learned Public Prosecutor as well as the

learned defence Counsel and seek their assistance for ensuring that

every relevant material circumstance appearing against the accused is

put to him. This will ensure that there is no prejudice caused and if

caused can be rectified at the early stages.

44. It was emphatically argued by the Ld. Counsel for the Appellant

Vishal ...40

Cri. Apeal-108-2020.doc

No 1 that the offence in the present case would fall under 308 of the

IPC and not under section 302 of IPC and that the conviction needs to

be altered to a lesser sentence under 308 IPC. We find the argument to

be unsustainable for the reason that the very act of the Appellants

defines their intention. Let us therefore analyse the section.

45. Section 308 - Attempt to commit Culpable Homicide:

“

Whoever does any act with such intention or

knowledge and under such circumstances that,

if he by that act caused death, he would be

guilty of culpable homicide not amounting to

murder, shall be punished with imprisonment

of either description for a term which may

extend to three years, or with fine, or with

both; and, if hurt is caused to any person by

such act, shall be punished with imprisonment

of either description for a term which may

extend to seven years, or with fine, or with

both

.

46. The essential ingredients of Section 308 IPC are:

a) The accused does an act;

b) With the intention or knowledge that if death were caused by

that act, he would be guilty of culpable homicide not amounting

to murder;

c) The act does not result in death; it results only in hurt.

47. The   operative   and   decisive   language   of   Section   308   is   the

conditional phrase i.e. '

if he by that act caused death.' This phrase is

Vishal ...41

Cri. Apeal-108-2020.doc

framed in the conditional future tense. It presupposes that death has

not occurred. Therefore, Section 308 is an attempt provision and it

operates upon the hypothesis that the offence was attempted but not

completed. Once death results, the offence is complete and ceases to

be an attempt anymore. Section 308 IPC, by its very language and

nomenclature is an 

attempt provision. Its operative language - "if he by

that act caused death, he would be guilty of culpable homicide not

amounting to murder"

 is couched in the conditional hypothetical. The

provision presupposes that death has not occurred. In the present case,

the deceased succumbed to 95% burn injuries (Post-Mortem Report)

seven days after the incident. The fact of death is not in dispute. Once

death results, the offence applicable to the completed act alone is

attracted and Section 308 ceases to exist as a charge by operation of its

own language and classification. As held by the Hon'ble Supreme

Court  in  

Sunil Kumar v. State of NCT of Delhi   

17

  .    It  is  held  in

paragraph 4 that 

"It is the attempt to commit culpable homicide which

is punishable under Section 308 IPC….."

  An attempt, by definition, is

an inchoate act, therefore the appellants cannot ride on two horses by

admitting the fact of death and also seeking refuge under a provision

whose   entire   existence   is   conditioned   upon   its   non-occurrence.

Section 308 IPC is accordingly inapplicable at the threshold.

17

(1998) 8 SCC 557.

Vishal ...42

Cri. Apeal-108-2020.doc

48. Even in the absence of death, Section 308 wouldn't have been

the appropriate charge. Section 308 is the 

attempt to commit Culpable

Homicide not amounting to murder

. Section 307 is the  attempt to

commit murder

. The two provisions are not interchangeable as each

tracks the underlying completed offence.   In the present case, the

completed criminal act falls squarely under 4thly of Section 300 IPC

and not under any exception to Section 300. As authoritatively held

by the Hon'ble Supreme Court in paragraph 12 of the case 

Santosh v.

State of Maharashtra   

18

   held that, any person of ordinary intelligence

would know that pouring kerosene upon a human body and setting it

ablaze is so imminently dangerous that it must in all probability cause

death,   attracting   4thly   of   Section   300   IPC   without   qualification.

Where the completed offence is murder under 4thly of Section 300

IPC, the appropriate attempt charge, had death not occurred would

have been Section 307 IPC, not Section 308. The reliance of the Ld.

Counsel   for   Appellant   No   1   upon   Section   308   is   therefore

misconceived.

49. The Appellants have raised two specific factual contentions in

support of the argument referring to Section 308 IPC, namely negative

chemical analysis findings and absence of evidence as to the quantum

of kerosene used. On the submission of negative chemical analysis

18

(2015) 7 SCC 641.

Vishal ...43

Cri. Apeal-108-2020.doc

arguments,   we   find   that   kerosene   is   a   volatile   substance  that

evaporates rapidly upon combustion. The burning itself destroys the

physical traces of the accelerant. The absence of kerosene residue in a

chemical analysis conducted after the burning is entirely consistent

with kerosene having been poured and ignited, and cannot rationally

be treated as proof that no kerosene was used. Further efflux of time is

also a relevant factor. The incident occurred on 26/6/2017 and the CA

report is dated 9/4/2018. Therefore possibility cannot be ruled out

that when the analysis was conducted after almost 10 months, the

traces of kerosene residues would have evaporated.   In the case of

Puran Chand v/s State of Haryana, 2010 (Criminal Appeal 1818 of

2009 at SC; Para 14), the Hon’ble Supreme Court held that “There is

thus the possibility of the articles losing the kerosene residues due to

the long interval of time

.” 50.Further,   in  the  present case,  all  prosecution  witnesses  have

consistently   deposed   about   pouring   of   the   kerosene   upon  the

deceased,   and   the   dying   declarations   recorded   are   found  to   be

voluntary and consistent and the same specifically attribute the act of

pouring kerosene to Appellant No. 2 and the act of igniting the

matchstick to Appellant No. 1

.

Vishal ...44

Cri. Apeal-108-2020.doc

51. In Naeem v/s State of UP, 2024 (Criminal Appeal No. 1978 of

2022  it has been held that,  “where the Court is satisfied about the

dying declaration being true and voluntary, it can base its conviction

without any further corroboration. It has further been held that there

cannot be an absolute rule of law that the dying declaration cannot

form the sole basis of conviction unless it is corroborated.” Hence, in

the facts of the case, a negative chemical analysis report cannot prevail

over such direct and credible oral evidence.

52. Secondly   on   the   absence   of   evidence   about   quantum   of

kerosene, 4thly to Section 300 IPC places no requirement upon the

prosecution to establish the precise quantity of accelerant which is

required to be used to come within the ambit of this section. The

provision   contemplates   only   whether   the   act   was   so   imminently

dangerous that death was its probable consequence in all probability.

Setting ablaze a human body is an act that unequivocally satisfies that

standard regardless of whether 100 ml or 500 ml of kerosene was

used. Precision as to quantum is legally irrelevant where the act and its

fatal consequences are both proved on evidence.

53.A profitable reference can be made to the latest judgment of the

Hon’ble Apex Court in the case of  Navin Bhimrao Bansode Vs. The

State of Maharashtra( supra) has held as under 

Vishal ...45

Cri. Apeal-108-2020.doc

“48. Pouring of kerosene and setting a person on fire is an

imminently dangerous act. A person who pours kerosene on

someone and sets him on fire has no right to say that he had

no knowledge that this act of his would cause death or

would cause such bodily injury as is likely to cause death.

The act is so inherently dangerous that a man of ordinary

intelligence can also contemplate that setting a person on fire

would entail death or would cause such bodily injury as is

likely to cause death. The act is so imminently dangerous

that it puts the accused on the knowledge that it would cause

death or bodily injury as is likely to cause death. Section 300

4thly of the I.P.C. reads as under :-

  “If the person committing the act knows that it is so

imminently    dangerous that it must, in all probability, cause

death or such bodily injury as is likely to cause death, and

commits such act without any excuse for incurring the risk of

causing death or such injury”.

  In the case at hand the accused poured kerosene on

the deceased and then set afire by igniting a match stick.

These two acts are so inherently dangerous that a person

who does these acts knows that in all probability it would

cause death. The accused first poured kerosene on her and

then set her on fire. Therefore, this act denotes that he had

the   intention   to   set   the   deceased   on   fire.   The   dying

declaration Exh. 35 shows that the accused had quarrel

with deceased at 8.00 p.m. All of them went to sleep and in

the night at 12.00 a.m. he poured kerosene on the person

of the deceased and then set her ablaze. These acts clearly

indicate that the accused had the intention to commit her

murder. Thus, the prosecution has proved that the death is

homicidal. It has been held in the case of Suraj Jagannath

Jadhav vs The State Of Maharashtra in Criminal Appeal

No. 1885 of 2019 (Supreme Court) decided on 13

December, 2019 by the Hon'ble Supreme Court as under :-

  “Even assuming that the accused had no intention

to cause the death of the deceased, the act of the

accused falls under clause Fourthly of Section 300 IPC

that   is   the   act   of   causing   injury   so   imminently

dangerous where it will in all probability cause death.

Any person of average intelligence would have the

knowledge that pouring of kerosene and setting her

on   fire   by   throwing   a   lighted   matchstick   is   so

imminently dangerous that in all probability such an

act would cause injuries causing death”.

Vishal ...46

Cri. Apeal-108-2020.doc

54. We therefore hold that Section 308 IPC is inapplicable in the

instant case. Firstly, because death has occurred and the provision is

exhausted;   secondly,   because   even   in   the   absence   of   death,   the

applicable attempt provision would have been Section 307 and not

Section   308;   and   thirdly,   because   the   specific   factual   arguments

advanced   in   support   of   the   Section   308   are   each   independently

untenable   on   the   evidence   and   the   law.   The   provision   which

exclusively attracted on the facts of the present case is 4thly of Section

300 IPC read with Section 34 IPC.

55. The   Ld.   Counsel   has   strongly   urged   that   the   Inquest

Panchanama does not mention about the apparent cause of death and

urged that the same is fatal to the prosecution. Therefore, the issue for

consideration is whether by not mentioning the apparent cause of

death, the entire trial is vitiated and it is so fatal to the prosecution

that it should inure to the benefit of the accused.

56. No doubt, section 174(1) CrPC mandates that the police officer

shall make an investigation and draw up a report of the apparent cause

of death, describing wounds, fractures, bruises, and marks of injury

found on the body, and stating by what weapon or instrument such

marks appear to have been inflicted and it has to be piously followed.

Even the latest judgment of the Hon’ble Supreme Court in  Bhagat

Vishal ...47

Cri. Apeal-108-2020.doc

Singh v. State of Uttar Pradesh, 2026 INSC 527 (Para 13) also lays

down that recording the nature of death, whether homicidal, suicidal,

accidental or by machinery is the core and primary purpose of the

inquest Panchanama. Therefore, an Inquest Panchanama that does not

indicate the nature of death can be said to be a failure on the part of

the police machinery. However, the failure to record the nature of

death does not vitiate the trial. The Supreme Court in  Madhu @

Madhuranatha & Anr. v. State of Karnataka, (2014) 12 SCC 419 (Para

13) held: 

"The object of the inquest proceeding is merely to ascertain

whether a person has died under unnatural circumstances or an

unnatural death and if so, what is the cause of death. More so, the

inquest report is not a piece of substantive evidence and can be utilised

only for contradicting the witnesses to the inquest examined during

the trial. Neither the inquest report nor the post-mortem report can be

termed as basic or substantive evidence and thus, any discrepancy

occurring therein cannot be termed as fatal or suspicious

 circumstance

which would warrant benefit of doubt to the accused." Accordingly,

while   the   omission   goes   to   the   quality   and   completeness  of   the

inquest, it does not render the trial invalid. The reason why non-

mentioning of nature of death in the inquest Panchanama does not

affect the trial is that the nature of death is independently and more

authoritatively established by the post-mortem report. The inquest is a

preliminary police document prepared at the spot without scientific

Vishal ...48

Cri. Apeal-108-2020.doc

examination, whereas the post-mortem is a medico-legal examination

conducted by a qualified doctor. In  Javed Abdul Rajjaq Shaikh vs.

State of Maharashtra (2019), the Supreme Court held that ordinarily

in case of inconsistency between the inquest report and the post-

mortem report, the post-mortem report shall prevail, as the doctor

examines the body from a medico-legal perspective with scientific

precision.   Even   where   the   omission   in   the   inquest   Panchanama

amounts to a defect in investigation, the law is settled that such defect

cannot be used to defeat the prosecution case. The Supreme Court in

Karnel Singh v. State of M.P., (1995) 5 SCC 518 held that in cases of

defective investigation, the Court has to be circumspect in evaluating

evidence, but it would not be right in acquitting an accused solely on

account of the defect. To do so would tantamount to playing into the

hands of the investigating officer if the investigation is designedly

defective. This was reiterated in Ram Bihari Yadav v. State of Bihar,

(1998) 4 SCC 517,  where the Court observed that the prosecution

case   will   have   to   be   examined   de   hors   such   omissions   and

contaminated conduct of officials, otherwise the mischief which was

deliberately done would be perpetuated and justice would be denied

to the complainant which would shake public confidence not merely

in the law-enforcing agency but also in the administration of justice.

Hence, recording the nature of death is the primary purpose of the

inquest under Section 174(1) CrPC, but its non-mention does not

Vishal ...49

Cri. Apeal-108-2020.doc

vitiate the trial as the inquest report is not substantive evidence. If the

post-mortem report independently and authoritatively establishes the

nature of death, investigative lapses cannot be permitted to defeat an

otherwise established prosecution case.

ANALYSIS OF THE JUDGMENTS RELIED UPON BY THE

APPELLANTS:

57. The Ld. Counsel has invited the attention of this Court to the

judgment of State of Andhra Pradesh v/s Rayavarapu Punnayya & Anr.

(1976) 4 SCC 382 and has relied upon para 21 which is as under:

“ 

21. From the above conspectus, it emerges that

whenever  a court  is confronted  with  the question

whether the offence is 'murder' or 'culpable homicide

not amounting to murder,' on the facts of a case, it will

be convenient for it to approach the problem in three

stages. The question to be considered at the first stage

would be, whether the accused has done an act by

doing which he has caused the death of another. Proof

of such  causal connection between  the  act of the

accused and the death, leads to the second stage for

considering whether that act of the accused amounts to

"culpable homicide" as defined in Section 299. If the

answer to this question is prima facie found in the

affirmative, the stage for considering the operation of

Section 300, Penal Code is reached. This is the stage at

which the Court should determine whether the facts

proved by the prosecution bring the case within the

ambit of any of the four Clauses of the definition of

murder' contained in Section 300. If the answer to this

question   is   in   the   negative   the   offence   would   be

'culpable   homicide   not   amounting   to   murder',

punishable under the first or the second part of Section

304, depending, respectively, on whether the second or

the third Clause of  Section 299 is applicable. If this

Vishal ...50

Cri. Apeal-108-2020.doc

question is found in the positive, but the case comes,

within any of the exceptions enumerated in Section

300, the offence would still be 'culpable homicide not

amounting to murder, punishable under the first part

of Section 304, Penal Code.”

58. The said judgment can be distinguished on the facts of the case -

In the instant case, applying the three-stage test laid down, it can be

concluded that all three stages are answered in the affirmative. At

Stage 1, the PW-7 (Medical Officer) has deposed that the deceased

sustained 70% burn injuries and that burn injuries exceeding 60% are

fatal in nature. The deceased was admitted to hospital on the date of

the   incident   and   succumbed   to   those   burn   injuries   seven  days

thereafter.   The   oral   testimony   of   the   Medical   Officer,  being

substantive evidence, is consistent with and corroborated by the dying

declaration   of   the  deceased   and  the   testimony   of  all   prosecution

witnesses, who have without exception deposed that kerosene was

poured upon the deceased and she was set ablaze. The very nature of

the act i.e. pouring a flammable accelerant upon a human body and

igniting it, is such that death is its imminently probable consequence.

The causal nexus between the act of the appellants and the death of

the deceased is established beyond reasonable doubt. At Stage 2, the

act of pouring a flammable accelerant directly upon the person of the

deceased and igniting it, is an act done with full knowledge that it is

likely to cause death, and Section 300 IPC is accordingly attracted. At

Vishal ...51

Cri. Apeal-108-2020.doc

Stage 3, the act is so imminently dangerous that death is its probable

consequence, attracting Clause (4) of Section 300 IPC directly; no

exception being attracted, inasmuch as there was no provocation, no

mutual fight, no sudden quarrel, and both appellants fled the scene

immediately   without   any   attempt   to   douse   the   fire   or   save  the

deceased, conduct consistent only with a deliberate intention to cause

death.

59.By referring to the judgment of 

Raj Kumar Alias Suman v/s State

(NCT of Delhi) (2023) 17 SCC 95, the Ld. Counsel has invited the

attention of this Court to para 22.

60. The sum and substance of Paragraph 22 is that it is the duty of

the trial court to put each material circumstance appearing in evidence

against the accused specifically and separately; the object being to

enable the accused to explain such circumstances; failure to do so

amounts to a serious irregularity; however, such irregularity vitiates

the trial only if prejudice to the accused is shown; where no prejudice

results,   it   is   a   curable   defect;   and   the   question   of   prejudice   is

determined   by   considering   several   factors,   delay   in   raising   the

contention being one among them.

61. The Appellants have contended that the Death Certificate and

Vishal ...52

Cri. Apeal-108-2020.doc

Post-mortem Certificate not having been put to them under Section

313 CrPC severs the causal nexus and vitiates the trial. As held in Nar

Singh v. State of Haryana supra Para 20, the burden of demonstrating

actual prejudice amounting to failure of justice lies squarely upon the

accused. In the instant case, the appellants have not demonstrated any

prejudice   that   has   been   caused   and   have   simply   mentioned   that

prejudice   has   been   caused.   Therefore,   the   burden   remains

undischarged.   Crucially,   a   perusal   of   the   Section   313   statement

recorded in the present case reveals that specific questions were put to

the   appellants   pertaining   to   the   death   of   the   deceased  and   her

sustaining burn injuries at their hands. The appellants were therefore

fully conscious of the causal nexus being alleged against them and

were afforded full opportunity to explain the same. The Medical

Officer having additionally been cross-examined by the defence or for

that   matter   all   the   witnesses   were   cross-examined   at   length,   no

circumstance was concealed from or unknown to the appellants at any

stage of the trial. The omission to put the post-mortem certificate, CA

report specifically ( admitted by the defence under 294 Cr.PC) is

accordingly a curable irregularity as per Para 22.5 of Raj Kumar Alias

Suman v/s State (NCT of Delhi). Further, it is important to note that

the Court in the case of 

Raj Kumar Alias Suman v/s State (NCT of

Delhi

  set aside the conviction exclusively because, the entire case

against the appellant rested on one solitary circumstance and that

Vishal ...53

Cri. Apeal-108-2020.doc

solitary circumstance was never put to the accused at all and therefore

the court came to the conclusion that prejudice was caused. In the

present   case,   the   prosecution   case   rests   upon   a   confluence   of

independent   and   mutually   corroborating   evidence   and   the

postmortem   certificate,   CA   report   is   not   the   foundation   of   the

conviction   but   one   corroborative   document   amongst   others.   The

factual   predicate   upon   which   the   judgment   of  

Raj Kumar  supra

proceeded   i.e.   a   conviction   based   on   a   single   unexplained

circumstance, is entirely absent. Hence the reliance placed by the Ld.

Counsel for the Appellant No 1 is misplaced.

62. By referring to the judgment of 

Prakash v/s State of Karnataka

(2014) 12 SCC 133, the Ld. Counsel for the Appellant No 1 sought to

rely upon paragraph 42 to 45 of the said judgment.

63. The gist of Paragraphs 42 - 45 is that, it is laid down that where

evidence is intended to be used against the accused and the conviction

is based upon it, the accused must be given an opportunity to explain

that specific piece of evidence under Section 313 CrPC. A conviction

based on the accused's failure to explain what he was never asked to

explain is bad in law. The appellate court putting the document to

counsel for the accused in appeal is no substitute for the accused being

examined on it at trial.

Vishal ...54

Cri. Apeal-108-2020.doc

64. The aforesaid judgment is distinguishable on three grounds.

First, in the aforesaid case the serologist's report was the sole piece of

evidence on a specific material fact and no independent evidence

existed on that point. In the present case, the conviction rests upon a

confluence   of   independent   and   mutually   corroborating   evidence,

namely the dying declaration of the deceased, the oral testimony of

the Medical Officer, and the consistent depositions of all prosecution

witnesses. The post-mortem certificate, CA report are corroborative

documents   amongst   several   and   are   not   the   foundation   of   the

conviction. Second, the dying declaration of the deceased, consistently

attributing   the   act   of   burning   to   both   appellants   and   remaining

unimpeached throughout cross-examination is by itself sufficient to

sustain the conviction without any corroboration. Third, a perusal of

the Section 313 statement reveals that specific questions were put to

the   appellants   pertaining   to   the   death   of   the   deceased  and   her

sustaining burn injuries at their hands, hence the appellants were fully

confronted with the causal nexus and afforded complete opportunity

to explain it.

65.The judgments in the cases of Kalu Ram v/s State of Rajasthan,

(2000) 10 SCC 324; Vijay Bhandare v/s State of Maharashtra, BHC

Criminal Appeal No. 1117 of 2015  and  Dattatray v/s State of

Maharashtra, 2024 INSC 167   though arising from different factual

Vishal ...55

Cri. Apeal-108-2020.doc

matrices, share one common and indispensable thread; the presence of

intoxication as the primary mitigating circumstance that persuaded the

respective Courts to either reduce the conviction from Section 302 to

Section 304 IPC or to reconsider the finding of murder. In 

Dattatray v

State of Maharashtra

,   the   appellant   had   come   home   under   the

influence of liquor and the burn injuries were caused through the

accidental bursting of a stove. In 

Kalu Ram Para 7, the appellant was

in a highly inebriated state when he poured kerosene and lit the

matchstick, thereafter frantically pouring water to save the deceased.

In   the   case   of  

Vijay Bhandare  Para 12,   both   dying   declarations

confirmed the accused was in a drunken state and kicked the stove

during a quarrel. In each case, intoxication was not a peripheral fact,

rather it was the cornerstone of the mitigating finding.

66. The aforesaid three judgments are distinguishable from the facts

of   the   present   case   on   the   following   grounds,   individually   and

collectively.   Firstly,   Intoxication   is   entirely   absent.  The   most

prominent and decisive distinguishing feature is that in the present

case, there is not a single piece of evidence on record that either the

appellants were under the influence of alcohol or any intoxicant at the

time of the incident. Both appellants in the present case acted in full

sobriety and complete possession of their faculties knowing fully well

the consequences of their act. The mitigating foundation upon which

Vishal ...56

Cri. Apeal-108-2020.doc

all three judgments rest is therefore entirely absent.

67. In the judgment of Sandeepkumar Pandharilal Yadav v/s State of

Maharashtra (Crl. Appeal No. 434 of 2021, the Ld. Counsel for the

Appellant No 2 invited the attention of this court to the following

paras :

“11) If we carefully read the oral dying declaration given

by Suman to PW No.6, who was her cousin sister, it

clearly   indicates   that,   initially   the   Appellant   and  the

deceased had a quarrel over the photographs of Smt.

Sushma Saroj.  When the deceased informed the Appellant

that, she did not have those photographs, he got annoyed

and set the bag containing clothes on fire. The deceased

extinguished the fire by pouring water on it. Thereafter

again a quarrel took place between them and when the

deceased told the Appellant to go with Smt. Sushma Saroj,

he got annoyed and enraged.  It appears that, he not only

got annoyed but infuriated and lost his self control due to

the said provocation given by the said deceased.

“12) As noted earlier, the deceased alleged him of having

an affair with Sushma Saroj and therefore the Appellant

got enraged and in the said heat of passion, he poured the

diesel on the deceased and set her on fire by igniting a

match stick.  The can of diesel was available at the scene

of offence itself and the Appellant did not bring it from

outside.  The events took place in a quick succession and

the Appellant did not get an opportunity to rethink over

his act or to cool down from committing the successive

acts.

“13) The Hon’ble Supreme Court in its various decisions

had  occasion  to  consider the  distinction  between  the

implication of Exception 1 and Exception 4 of Section

300 of the IPC.

“13.1) For bringing in operation of Exception 4 to Section

300 of IPC, it has to be established that the act was

committed without premeditation, in a sudden fight, in

the heat of passion upon a sudden quarrel without the

offender having taken undue advantage and not having

acted in a cruel or unusual manner. 

Vishal ...57

Cri. Apeal-108-2020.doc

13.2) The Fourth Exception to Section 300 of IPC covers

acts done in a sudden fight. The said exception deals with

a case of prosecution (sic provocation) not covered by the

First Exception, after which its place would have been

more appropriate. The Exception is founded upon the

same   principle   i.e.   for   in   both   there   is   absence   of

premeditation.  But, while in the case of Exception 1 there

is total deprivation of self-control, in the caseof Exception

4, there is only that heat of passion which clouds men's

sober reasons and urges them to deeds which they would

not otherwise do. There is provocation in Exception 4 as

in Exception 1, but the injury done is not the direct

consequence of that provocation.   In fact Exception 4

deals with cases in which notwithstanding that a blow may

have been struck, or some provocation given in the origin

of the dispute or in whatever way the quarrel may have

originated, yet the subsequent conduct of both parties

puts them in respect of guilt upon equal footing.   A

`sudden fight' implies mutual provocation and blows on

each side.  The homicide committed is then clearly not

traceable to unilateral provocation, nor could in such

cases the whole blame be placed on one side.  For if it

were so, the Exception more appropriately applicable

would be Exception 1.  There is no previous deliberation

or determination to fight.  A fight suddenly takes place,

for which both parties are more or less to be blamed.  It

may be that one of them starts it, but if the other had not

aggravated it by his own conduct it would not have taken

the serious turn it did.  There is then mutual provocation

and aggravation, and it is difficult to apportion the share

of blame which attaches to each fighter.   The help of

Exception 4 can be invoked if death is caused: (a) without

premeditation: (b) in a sudden fight; (c) without the

offender's having taken undue advantage or acted in a

cruel or unusual manner; and (d) the fight must have been

with the person killed.  To bring a case within Exception 4

all the ingredients mentioned in it must be found.  It is to

be noted that the `fight' occurring in Exception 4 to

Section 300 IPC is not defined in the Penal Code.  It takes

two to make a fight.  Heat of passion requires that, there

must be no time for the passions to cool down and in this

case, the parties have worked themselves into a fury on

account of the verbal altercation in the beginning. A fight

is a combat between two and more persons whether with

or without weapons.  It is not possible to enunciate any

general rule as to what shall be deemed to be a sudden

quarrel.  It is a question of fact and whether a quarrel is

sudden or not must necessarily depend upon the proved

Vishal ...58

Cri. Apeal-108-2020.doc

facts of each case.  For the application of Exception 4, it is

not sufficient to show that there was a sudden quarrel and

there was no premeditation.   It must further be shown

that the offender has not taken undue advantage or acted

in   cruel   or   unusual   manner.   The   expression   `undue

advantage'   as   used   in   the   provision   means   `unfair

advantage.

68. The judgment of  

Sandeepkumar Pandharilal Yadav v. State of

Maharashtra  is   distinguishable   on   facts.   In   the   case   referred

hereinabove, the Hon’ble Court's finding rested upon the deceased

having herself provoked the Appellant by naming Smt. Sushma Saroj

and directing him to go with her, constituting bilateral provocation,

and   the   events   having   occurred   in   quick   succession   leaving  no

opportunity   for   the   appellant   to   reconsider   his   act.   Neither

circumstance is present on the record of the instant case. The deceased

herein had returned home after looking for work and was subjected to

the  act  of  the  appellants  without  any  provocation,  instigation  or

mutual exchange on her part. The act was entirely unilateral, carried

out by the two appellants in concert. As the Court itself observed in

Para 13.2, Exception 4 requires bilateral provocation and a mutual

fight — a requirement that is not satisfied where the act is traceable

solely to the conduct of the accused. Further, as Para 13.1 makes it

clear, Exception 4 is unavailable where the offender has taken undue

advantage or acted in a cruel or unusual manner. The act of pouring

kerosene upon the person of the deceased and setting her ablaze,

followed by immediate act of not dousing the fire and vanishing from

Vishal ...59

Cri. Apeal-108-2020.doc

the spot without making any attempt to save her, is an act of such

nature so as to disentitle the appellants from seeking the benefit of

either Exception 1 or Exception 4 to Section 300 IPC.

69. This   court   therefore   comes   to   the   conclusion   that  the

prosecution has proved the case beyond reasonable doubt and the

conviction is proper. The other minor contentions raised with respect

to production of public documents without identifying the signature,

trial court failing to mention that it was a homicidal death, in the facts

of the present case, pales into insignificance as we hold the dying

declaration to be credible. Both the Appeals therefore stand dismissed

and the conviction of the Appellants is upheld.

70.Both   the   Appeals   stand   disposed   of   accordingly.   Pending

Applications, if any are also disposed of.

(SHREERAM V. SHIRSAT, J)    (MANISH PITALE, J.)

Vishal ...60