1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION 

CRIMINAL APPEAL Nos. 1492­1493 OF 2010

GURJIT SINGH                                        ....APPELLANT(S)  

                                 VERSUS

STATE OF PUNJAB                               .... RESPONDENT(S)

J U D G M E N T  

B.R. GAVAI, J.

1. These appeals by special leave challenge the judgment

and order dated 20.2.2009 passed by the Division Bench of the

Punjab and Haryana High Court in Criminal Appeal No. 544­

DBA of 2001 and Criminal Appeal No. 959­SB of 2000. All the

four accused, including the appellant herein (accused No.3),

who is husband of the deceased, were charged and tried by the

learned trial Court for the offence punishable under Section

304­B   and   Section   498­A   of   the   Indian   Penal   Code,   1860

(hereinafter referred to as “IPC”).   The other accused were the

father (accused No.1), the mother (accused No.2) and the sister­

in­law (wife of brother) (accused No.4) of the appellant. The

2

Additional   Sessions   Judge,   Hoshiarpur,   held   that   the

prosecution had succeeded in proving the case against accused

Nos. 1  to 3 for the offence punishable under Section 498­A of

the IPC but has failed to prove the case against the said accused

(Nos. 1, 2 and 3) for the offence punishable under  Section 304­

B of the IPC.  Insofar as accused No. 4 is concerned, it was held

that the prosecution has failed to prove the case against her for

both  the   offences   and   she   was   accordingly   acquitted   of   the

offence   charged.   The   trial   Judge,   therefore,   convicted   the

appellant and his father and mother for the offence punishable

under Section 498­A of the IPC and sentenced them to undergo

rigorous imprisonment for a period of three years and to pay a

fine of   Rs. 4000/­ each and, in default of payment of fine, to

further undergo rigorous imprisonment for a period of three

months.   

2.       Being aggrieved by the conviction and sentence under

Section 498­A of the IPC, the appellant along with his parents

preferred an appeal (being Criminal Appeal No.959­SB of 2000)

before the High Court. So also, the State preferred an appeal

(being Criminal Appeal No.544­DBA of 2001), being aggrieved by

that part of the order by which the trial Court acquitted accused

No. 4 and also acquitted accused Nos. 1, 2 and 3 for the offence

3

punishable under Section 304­B of the IPC.   The High Court

upheld the conviction of accused Nos. 1, 2 and 3 for the offence

punishable under Section 498­A of the IPC. It also upheld the

acquittal of accused No. 4 and further held that, though the

prosecution could not bring the case under Section 304­B of the

IPC, the appellant herein was liable to be  punished for the

offence punishable under Section 306 of the IPC.   The High

court maintained the order of the sentence and fine as recorded

by the trial Judge for the offence punishable under Section 498­

A of the IPC. For the offence under Section 306 of the IPC, the

High Court sentenced the appellant herein to undergo rigorous

imprisonment for a period of five years and to pay a fine of Rs.

5000/­ and in default of payment of fine, to further undergo

rigorous   imprisonment   for   a   period   of   five   months.   Being

aggrieved   thereby,   the   present   appeals   are   preferred   by   the

appellant.

3.         Shri Rajeshwar Singh Thakur, learned counsel for the

appellant,   submitted   that   the   conviction  as   recorded   by  the

learned   trial   court   and   confirmed   by   the   High   Court   under

Section 498­A of the IPC is not tenable. It is submitted, that the

conviction is only on the basis of the evidence of PW­10 ­ Bishan

Singh, the father of the deceased. It is submitted, that there is

4

no corroboration to the said evidence. It is submitted, that in

any case, the conviction under Section 306 of the IPC is not

tenable. It is contended that the charge was for the offence

punishable under Section 304­B of the IPC, the ingredients of

which are totally different than the ingredients of Section 306 of

the IPC. It is submitted that as such grave prejudice was caused

to the appellant. It is further submitted that the evidence shows

that the father of the deceased, PW­10, has stated, that even

during the course of the trial, the appellant was on congenial

meeting terms with the father of the deceased and as such the

unnatural human conduct would discredit his testimony.

4. Per   contra,   Smt.   Jaspreet   Gogia,   learned   counsel

appearing  on  behalf  of  the   State,   submitted   that  insofar  as

conviction under Section 498­A of the IPC is concerned, since

there is a concurrent finding, no interference is warranted. She

further submitted, that since the ingredients of Section 304­B

and Section 306 of the IPC are almost similar, no prejudice was

caused to the appellant by convicting him under Section 306 of

the   IPC   though   no   charge   was   framed   for   the   same.   It   is

submitted   that   all   the   ingredients   necessary   for   conviction

under Section 306 with the aid of Section 113­A of the Indian

5

Evidence Act, 1872 were duly proved by the prosecution and as

such no interference is warranted in the present appeals.

5. The perusal of the record would reveal that though the

appellant has disputed the date of marriage to be 04.02.1989,

both   the   courts   have   disbelieved   him   and   rightly   so.   The

deceased died an unnatural death on 28.09.1994 by consuming

poison. As such, the unnatural death occurred within a period

of seven years of the marriage. The learned trial Judge has

acquitted the appellant for the offence punishable under Section

304­B of  the IPC since the prosecution has failed to prove the

demand for dowry, while convicting him along with the parents

for the offence punishable under Section 498­A of the IPC. The

High Court maintained the conviction under Section 498­A of

the IPC, however, it also convicted the appellant for the offence

punishable under Section 306 of the IPC with the aid of Section

113­A of the Indian Evidence Act, 1872.  

6. The question that we are called upon to answer is as to

whether the conviction as confirmed by the High Court under

Section 498­A of the IPC and as recorded by it for the first time

under Section 306 of the IPC would be sustainable or not. 

6

7. The   relevant   provisions   of   the   IPC   that   fall   for

consideration are as under: 

“107. Abetment of a thing ­ A person abets the doing of

a thing, who—

First.—Instigates any person to do that thing; or

Secondly.—Engages   with   one   or   more   other   person   or

persons in any conspiracy for the doing of that thing, if

an act or illegal omission takes place in pursuance of that

conspiracy, and in order to the doing of that thing; or

Thirdly.—Intentionally   aids,   by   any   act   or   illegal

omission, the doing of that thing.

Explanation   1.—A   person   who,   by   wilful

misrepresentation, or by wilful concealment of a material

fact which he is bound to disclose, voluntarily causes or

procures, or attempts to cause or procure, a thing to be

done, is said to instigate the doing of that thing.

Explanation 2.—Whoever, either prior to or at the time of

the   commission   of   an   act,   does   anything   in   order   to

facilitate   the   commission   of   that   act,   and   thereby

facilitates the commission thereof, is said to aid the doing

of that act.

xxx

306. Abetment   of   suicide.—If   any   person   commits

suicide, whoever abets the commission of such suicide,

shall   be   punished   with   imprisonment   of   either

description for a term which may extend to ten years, and

shall also be liable to fine.

xxx

498­A. Husband or relative of husband of a woman

subjecting   her   to   cruelty.—   Whoever,   being   the

husband   or   the   relative   of   the   husband   of   a   woman,

subjects such woman to cruelty shall be punished with

imprisonment for a term which may extend to three years

and shall also be liable to fine. Explanation.—For  the

purposes of this section, “cruelty” means— (a) any wilful

conduct which is of such a nature as is likely to drive the

woman to commit  suicide or  to cause grave injury  or

danger to life, limb or health (whether mental or physical)

7

of the woman; or (b) harassment of the woman where

such harassment is with a view to coercing her or any

person related to her to meet any unlawful demand for

any   property   or   valuable  security   or   is  on   account   of

failure by her or any person related to her to meet such

demand.”

8. The relevant provision of the Indian Evidence Act, 1872

that also requires consideration is as follows:

“113­A.   Presumption as to abetment of suicide

by   a   married   woman. ­­When   the   question   is

whether the commission of suicide by a woman had

been abetted by her husband or any relative of her

husband and it is shown that she had committed

suicide within a period of seven years from the date

of   her   marriage   and   that   her   husband   or   such

relative of her husband had subjected her to cruelty,

the   court   may   presume,   having   regard   to   all   the

other circumstances of the case, that such suicide

had been abetted by her husband or by such relative

of her husband.

Explanation.  ­­ For the purposes of this section,

"cruelty" shall have the same meaning as in section

498A of the IPC (45 of 1860).]”

9. The perusal of the evidence of PW­10 ­ Bishan Singh, the

father   of   the   deceased,   would   establish   that   the   deceased,

Jaswinder Kaur was married to appellant on 04.02.1989. His

daughter had two issues. The elder one was four years old and

the son was about 1 

½  years old at the time of the occurrence.

He stated, that after the marriage, accused were harassing his

daughter for giving less dowry. In the year 1992, he had given

one steel almirah to his daughter but the accused were not

8

satisfied   with   the   dowry   article.   In   March   1993,   he   had

purchased one fridge through his son­in­law, Jagtar Singh, from

the Military Canteen for Rs. 6,600/­, which was given to the

accused persons.  Even then the accused were not satisfied. The

accused were pressing his daughter, Jaswinder Kaur, to bring

Rs.   50,000/­   from   her   parents.   He   further   stated,   that   the

accused were compelling his daughter out of anger to bring

Rs.   50,000/­,   in   cash,   as   they   were   to   purchase   a   plot   at

Hoshiarpur. He further stated that on two­three occasions, his

daughter came to his Village Kharal Kalan and he requested her

that Rs. 50,000/­ were not with him at that stage and after

selling the paddy crop he can pay that amount. He stated that,

thereafter,   after   consoling   his   daughter,   he   sent   her   to   her

in­laws house. He further stated, that on 28.09.1994 when he

was in his house, he came to know that his daughter had died.

Suspecting that his daughter was given poison or she consumed

poison, he lodged a report with the police. 

10.To some extent, the evidence of PW­10 is corroborated by

the evidence of PW­13 ­ Iqbal Singh.  He has stated, that prior

to the occurrence, i.e., the death of the deceased there was a

dispute   between   the   accused   persons   and   the   deceased,

Jaswinder Kaur, as Rs. 50,000/­ was being demanded by the

9

accused   persons   from   the   parents   of   the   deceased   for

purchasing a plot. He further stated, that the parents of the

deceased could not pay Rs. 50,000/­ and promised to pay the

same after selling paddy crop. He further stated, that before

demand of Rs. 50,000/­, one refrigerator and one almirah was

given to the accused persons by the parents of the deceased on

their demand and this was over and above dowry given at the

time of the marriage.

11. Thus from the evidence of PW­10 which is corroborated

to an extent by PW­13, we have no hesitation to hold that the

prosecution has proved that the deceased was harassed with a

view to coercing her or any person related to her to meet any

unlawful demand for any property or valuable security or such a

harassment was on account of failure by her or any person

related to her to meet such a demand.   We  find, that on the

basis   of   aforesaid   evidence,   the   prosecution   has   proved   the

charge under Explanation (b) of Section 498­A of the IPC. 

12.Now the question that would fall for consideration is as to

whether   when   the   prosecution   establishes   cruelty   under

Explanation (b) of Section 498­A of the IPC and also establishes

that the deceased committed suicide within seven years of the

marriage, could the accused be also held guilty for the offence

10

punishable under Section 306 of the IPC with the aid of Section

113­A of the Indian Evidence Act. 

13.The said question fell for consideration before the bench

of three learned Judges of this Court in the case of  Ramesh

Kumar  vs.    State   of   Chhattisgarh

1

.    This   Court,   after

reproducing the provisions of Section 306 of the IPC and Section

113­A of the Indian Evidence Act, 1872 observed thus:  

“12. This   provision   was   introduced   by   the

Criminal Law (Second) Amendment Act, 1983 with

effect from 26­12­1983 to meet a social demand to

resolve difficulty of proof where helpless married

women were eliminated by being forced to commit

suicide   by   the   husband   or   in­laws   and

incriminating   evidence   was   usually   available

within the four corners of the matrimonial home

and hence was not available to anyone outside the

occupants of the house. However, still it cannot be

lost sight of that the presumption is intended to

operate against the accused in the field of criminal

law. Before the presumption may be raised, the

foundation thereof must exist. A bare reading of

Section 113­A shows that to attract applicability of

Section   113­A,   it   must   be   shown   that   (i)   the

woman has committed suicide, (ii) such suicide

has been committed within a period of seven years

from the date of her marriage, (iii) the husband or

his relatives, who are charged had subjected her

to   cruelty.  On   existence   and   availability   of   the

abovesaid   circumstances,   the   court  may

presume that such suicide had been abetted by

her husband or by such relatives of her husband.

Parliament has chosen to sound a note of caution.

Firstly, the presumption is not mandatory; it is

only permissive as the employment of expression

“may presume” suggests. Secondly, the existence

1 (2001) 9 SCC 618

11

and   availability   of   the   abovesaid   three

circumstances shall not, like a formula, enable the

presumption being drawn; before the presumption

may be drawn the court shall have to have regard

to   “all   the   other   circumstances   of   the   case”.   A

consideration of all the other circumstances of the

case   may   strengthen   the   presumption   or   may

dictate the conscience of the court to abstain from

drawing the presumption. The expression — “the

other circumstances of the case” used in Section

113­A suggests the need to reach a cause­and­

effect   relationship   between   the   cruelty   and   the

suicide for the purpose of raising a presumption.

Last but not the least, the presumption is not an

irrebuttable one. In spite of a presumption having

been raised the evidence adduced in defence or

the facts and circumstances otherwise available

on   record   may   destroy   the   presumption.   The

phrase “may presume” used in Section 113­A is

defined in Section 4 of the Evidence Act, which

says — “Whenever it is provided by this Act that

the court may presume a fact, it may either regard

such   fact   as   proved,   unless   and   until   it   is

disproved, or may call for proof of it.

13. The present case is not one which may fall

under clauses secondly and thirdly of Section 107

of   the   Penal   Code,   1860.   The   case   has   to   be

decided by reference to the first clause i.e. whether

the   accused­appellant   abetted   the   suicide   by

instigating her to do so.”      

                              (emphasis supplied)

14.It could thus be seen, that this Court has observed that

to   attract   the   applicability   of   Section   113­A   of   the   Indian

Evidence   Act,   the   following   conditions   are   required   to   be

satisfied:

(i) The woman has committed suicide,

12

(ii)Such suicide has been committed within a period of  

seven years from the date of her marriage,

(iii) The husband or his relatives, who are charged had 

subjected her to cruelty.

15.This Court further observed that on the existence and

availability   of   the   aforesaid   circumstances,   the   court   may

presume that such suicide had been abetted by her husband or

by such relatives of her husband. It has been held that the

presumption   is   not   mandatory;   but   only   permissive   as   the

words “may presume” suggests.  It has further been held that

the   existence   and   availability   of   the   aforesaid   three

circumstances shall not, like a formula, enable the presumption

being drawn.  It has been held that before a presumption being

drawn, the court shall have regard to all other circumstances of

the case. It has been held, that the consideration of all the other

circumstances of the case may strengthen the presumption or

may dictate the conscience of the court to abstain from drawing

the presumption. It thus observed that the expression “the other

circumstances of the case” used in  Section 113­A of the Indian

Evidence   Act   suggests   the   need   to   reach   a   cause­and­effect

relationship between the cruelty and the suicide for the purpose

of raising a presumption. 

13

16.It has been further held that when the case does not fall

under clauses secondly and thirdly of Section 107 of the IPC,

the case is to be decided with reference to the first clause, i.e.,

whether   the   accused­appellant   abetted   the   suicide   by

instigating her to do so. It will be further relevant to refer to

following observations in Ramesh Kumar  (supra):

“20. Instigation is to goad, urge forward, provoke,

incite or encourage to do “an act”. To satisfy the

requirement of instigation though it is not necessary

that actual words must be used to that effect or what

constitutes   instigation   must   necessarily   and

specifically be suggestive of the consequence. Yet a

reasonable certainty to incite the consequence must

be capable of being spelt out. The present one is not

a   case   where   the   accused   had   by   his   acts   or

omission   or   by   a   continued   course   of   conduct

created such circumstances that the deceased was

left with no other option except to commit suicide in

which case an instigation may have been inferred. A

word uttered in the fit of anger or emotion without

intending the consequences to actually follow cannot

be said to be instigation.

21. In State   of   W.B. v. Orilal   Jaiswal,  (1994)   1

SCC 73, this  Court has  cautioned  that the court

should be extremely careful in assessing the facts

and circumstances of each case and the evidence

adduced   in   the   trial   for   the   purpose   of   finding

whether the cruelty meted out to the victim had in

fact   induced   her   to   end   her   life   by   committing

suicide. If it transpires to the court that a victim

committing  suicide   was   hypersensitive   to  ordinary

petulance, discord and differences in domestic life

quite   common   to   the   society   to   which   the   victim

belonged   and   such   petulance,   discord   and

differences were not expected to induce a similarly

circumstanced   individual   in   a   given   society   to

commit suicide, the conscience of the court should

14

not be satisfied for basing a finding that the accused

charged of abetting the offence of suicide should be

found guilty.

22. Sections   498­A   and   306   IPC   are   independent

and constitute different offences. Though, depending

on the facts and circumstances of an individual case,

subjecting a woman to cruelty may amount to an

offence   under   Section   498­A   and   may   also,   if   a

course   of   conduct   amounting   to   cruelty   is

established leaving no other option for the woman

except to commit suicide, amount to abetment to

commit   suicide.   However,   merely   because   an

accused has been held liable to be punished under

Section 498­A IPC it does not follow that on the same

evidence he must also and necessarily be held guilty

of having abetted the commission of suicide by the

woman concerned…..”

(emphasis supplied)

17.The   Court   observed   that   instigation   is   to   goad,   urge

forward, provoke, incite or encourage to do “an act”.   Though

the court observed that to satisfy the requirement of instigation,

it is not necessary that actual words must be used to that effect

or what constitutes instigation must necessarily and specifically

be   suggestive   of   the   consequence.   However,   it   has   been

observed that a reasonable certainty to incite the consequence

must be capable of being spelt out.  Relying on the judgment of

this court in the case of State of West Bengal vs. Orilal Jaiswal

2

,

it is observed that the court should be extremely careful in

assessing the facts and circumstances of each case and the

2 (1994) 1 SCC 73

15

evidence adduced in the trial for the purpose of finding whether

the cruelty meted out to the victim had in fact induced her to

end her life by committing suicide.  It has further been held that

Section 498­A and Section 306 of the IPC are independent and

constitute   different   offences.   It   has   been   observed,   that

depending on the facts and circumstances of an individual case,

subjecting a woman to cruelty may amount to an offence under

Section 498­A of the IPC. It has further been observed, that if a

course of conduct amounting to cruelty is established leaving no

other option for the woman except to commit suicide, it may

also   amount   to   abetment   to   commit   suicide.   It   is   further

observed, that, however, merely because accused had been held

liable to be punished under Section 498­A of the IPC, it does not

follow that on the same evidence he must also and necessarily

be held guilty of having abetted the commission of suicide by

the woman concerned. 

18.Another three­Judge bench of this Court in the case of K.

Prema S. Rao and Anr .   vs. Yadla Srinivasa Rao and Ors .

3

had an occasion to consider the question as to whether in the

circumstances of framing  charge only under Section 304­B of

the IPC and not framing the one under Section 306 of the IPC,

could the conviction under Section 306 of the IPC read with

3 (2003) 1 SCC 217

16

Section 113­A of the Indian Evidence Act be tenable?   In the

said   case,   the   Court   found   that   the   charge   specifically

mentioned as under.

“That on or about the 22nd day of October, 1989, at your

house at Tunikipadu of Gampalagudem Mandal, Yedla

Krishna Kumari, wife of A­1 among you and daughter­in­

law of A­2 and A­3 among you, committed suicide by

consuming poison, and that you all subjected her to such

cruelty   and   harassment as   did   drive   her   to   commit

suicide, with the object of extracting ac. 5.00 of land as

dowry   to   A­1   and   thereby   committed   an   offence

punishable   under   Section   304­B   of   the   Indian   Penal

Code, 1860 and within the cognizance of this court.

or alternatively

That, prior to the 22nd day of October, 1989, at your

house   at   Tunikipadu,   you   subjected   Yedla   Krishna

Kumari, wife of A­1 among you and daughter­in­law of A­

2 and A­3 among you, to such cruelty and harassment as

did drive the said Krishna Kumari to commit suicide, and

thereby committed an offence punishable under Section

498­A of the Indian Penal Code, 1860 and within the

cognizance of this court.”

19.The   court,   therefore,   held   that   the   ingredients   to

constitute an offence under Section 306 of the IPC were already

found in the charge and as such no prejudice was caused to the

accused therein, though no separate charge was framed under

Section 306 of the IPC.  Apart from that, the evidence on record

established that when the letters concealed by the husband

were discovered by the wife and handed over to the father and

she was driven out of the house, this cruel  conduct of the

husband led the wife to commit suicide. It could thus be seen,

that in the facts of the said case, the Court found that the

17

conviction under Section 306 of the IPC could be recorded. It

was found that, apart from the earlier acts of harassment for

parting with the land which she had received in marriage as

stridhana, there was an act of driving the deceased out of the

house which had direct nexus with the deceased committing

suicide.

20. The bench of two Judges of this Court had an occasion

to consider a similar issue in the case of Hans Raj vs. State of

Haryana

4

. It will be relevant to refer to following paragraphs: 

“12.   The question then arises as to whether in the

facts and circumstances of the case the appellant can be

convicted of the offence under Section 306 IPC with the

aid of the presumption under Section 113­A of the Indian

Evidence Act. Any person who abets the commission of

suicide is liable to be punished under Section 306 IPC.

Section 107 IPC lays down the ingredients of abetment

which includes instigating any person to do a thing or

engaging with one or more persons in any conspiracy for

the doing of a thing, if an act or illegal omission takes

place in pursuance of that conspiracy and in order to the

doing of that thing, or intentional aid by any act or illegal

omission to the doing of that thing. In the instant case

there is no direct evidence to establish that the appellant

either aided or instigated the deceased to commit suicide

or entered into any conspiracy to aid her in committing

suicide. In the absence of direct evidence the prosecution

has relied upon Section 113­A of the Indian Evidence Act

under   which   the   court   may   presume   on   proof   of

circumstances enumerated therein, and having regard to

all the other circumstances of the case, that the suicide

had   been   abetted   by   the   accused.   The   explanation   to

Section 113­A further clarifies that cruelty shall have the

same meaning as in Section 498­A of the Indian Penal

Code…...

4 (2004) 12 SCC 257

18

13.  Unlike Section 113­B of the Indian Evidence Act,

a statutory presumption does not arise by operation of

law merely on proof of the circumstances enumerated in

Section 113­A of the Indian Evidence Act. Under Section

113­A of the Indian Evidence Act, the prosecution has

first to establish that the woman concerned committed

suicide within a period of seven years from the date of her

marriage   and   that   her   husband   (in   this   case)   had

subjected   her   to   cruelty.   Even   if   these   facts   are

established the court is not bound to presume that the

suicide had been abetted by her husband. Section 113­A

gives   a   discretion   to   the   court   to   raise   such   a

presumption,   having   regard   to   all   the   other

circumstances of the case, which means that where the

allegation is of cruelty it must  consider  the nature of

cruelty to which the woman was subjected, having regard

to the meaning of the word “cruelty” in Section 498­A

IPC.   The   mere   fact   that   a   woman   committed   suicide

within seven years of her marriage and that she had been

subjected   to   cruelty   by   her   husband,   does   not

automatically   give   rise   to   the   presumption   that   the

suicide had been abetted by her husband. The court is

required to look into all the other circumstances of the

case.   One   of   the   circumstances   which   has   to   be

considered by the court is whether the alleged cruelty

was of such nature as was likely to drive the woman to

commit suicide or to cause grave injury or danger to life,

limb or health of the woman……”

21.  The court found that in the case there was no direct

evidence   to   establish   that   the   appellant   either   aided   or

instigated the deceased to commit suicide or entered into any

conspiracy to aid her in committing suicide. It has been held

that when the  allegation  is   of  cruelty,  it  must consider the

nature of cruelty to which the woman was subjected having

regard to the meaning of the word “cruelty” in Section 498­A of

IPC. It has been held that one of the circumstances which has

19

to   be   taken   into   consideration   by   the   court   is   whether   the

alleged cruelty was of such a nature as was likely to drive the

woman to commit suicide or to cause grave injury or danger to

life, limb or health of the woman. 

22.This   court   in  the   case   of  Hans   Raj (supra)   has   also

referred to the judgment of this court in the case of  State of

West Bengal vs. Orilal Jaiswal (supra), wherein it is observed

that the requirement of proof beyond reasonable doubt does not

stand altered even after the introduction of Section 498­A of the

IPC and Section 113­A of the Indian Evidence Act. 

23. It will be relevant to refer to the following observations

of this Court in the case of  Pinakin Mahipatray Rawal    vs.

State of Gujarat

5

 : 

“26.  Section 113­A only  deals with a presumption

which the court may draw in a particular fact situation

which may arise when necessary ingredients in order to

attract   that   provision   are   established.   Criminal   law

amendment and the rule of procedure was necessitated

so as to meet the social challenge of saving the married

woman from being ill­treated or forcing to commit suicide

by   the   husband   or   his   relatives,   demanding   dowry.

Legislative mandate of the section is that when a woman

commits suicide within seven years of her marriage and it

is shown that her husband or any relative of her husband

had subjected her to cruelty as per the terms defined in

Section 498­A IPC, the court may presume having regard

to all other circumstances of the case that such suicide

has   been   abetted   by   the   husband   or   such   person.

Though a presumption could be drawn, the burden of

proof   of   showing   that   such   an   offence   has   been

5 (2013) 10 SCC 48

20

committed by the accused under Section 498­A IPC is on

the prosecution. On facts, we have already found that the

prosecution has not discharged the burden that A­1 had

instigated, conspired or intentionally aided so as to drive

the wife to commit suicide or that the alleged extramarital

affair was of such a degree which was likely to drive the

wife to commit suicide.

27.  Section 306 refers to abetment of suicide. It says

that if any person commits suicide, whoever abets the

commission   of   such   suicide,   shall   be   punished   with

imprisonment for a term which may extend to 10 years

and shall also be liable to fine. The action for committing

suicide is also on account of mental disturbance caused

by mental and physical cruelty. To constitute an offence

under Section 306, the prosecution has to establish that

a   person   has   committed   suicide   and   the   suicide   was

abetted by the accused. The prosecution has to establish

beyond reasonable doubt that the deceased committed

suicide   and   the   accused   abetted   the   commission   of

suicide.   But   for   the   alleged   extramarital   relationship,

which if proved, could be illegal and immoral, nothing

has been brought out by the prosecution to show that the

accused   had   provoked,   incited   or   induced   the   wife   to

commit suicide.”

24.It has thus been observed that though presumption could

be drawn, the burden of proof of showing that such an offence

has been committed by the accused is on the prosecution. The

prosecution has to establish beyond reasonable doubt that the

accused had instigated, conspired or intentionally aided so as to

drive the wife to commit suicide.

25.In  Mangat   Ram  vs.  State   of   Haryana

6

  this   Court

observed thus:

“28. We have already indicated that the trial court

has found that no offence under Section 304­B IPC has

6 (2014) 12 SCC 595

21

been made out against the accused, but it convicted the

accused under Section 306 IPC, even though no charge

had been framed on that section against the accused.

The scope and ambit of Section 306 IPC has not been

properly appreciated by the courts below. ……….. 

Abetment of suicide is confined to the case of persons

who aid or abet the commission of the suicide. In the

matter of an offence under Section 306 IPC, abetment

must attract the definition thereof in Section 107 IPC.

Abetment   is   constituted   by   instigating   a   person   to

commit an offence or engaging in a conspiracy to commit,

aid or intentional aiding a person to commit it. It would

be evident from a plain reading of Section 306 read with

Section 107 IPC that, in order to make out the offence of

abetment or suicide, necessary proof required is that the

culprit is either instigating the victim to commit suicide

or has engaged himself in a conspiracy with others for

the commission of suicide, or has intentionally aided by

an act or illegal omission in the commission of suicide.”

26.After observing the aforesaid, this Court, relying on the

judgment   of   this   Court   in   the   case   of  Hans   Raj  (supra),

observed that even if it is established that the woman concerned

had committed suicide within a period of seven years from the

date of marriage and that her husband has subjected her to

cruelty, the court is not bound to presume that suicide has

been   abetted   by   her   husband.   It   is   required   to   take   into

consideration all other circumstances of the case.

27.It   could   thus   be   seen,   that   the   view   taken   by   the

three­Judge Bench of this Court in the case of Ramesh Kumar

(supra)  that when a case does not fall under clause secondly or

thirdly, it has to be decided with reference to the first clause,

22

i.e., whether the accused has abetted the commission of suicide

by intentionally instigating her to do so; has been consistently

followed. As such, we are of the view that merely because an

accused is found guilty of an offence punishable under Section

498­A of the IPC and the death has occurred within a period of

seven   years   of   the   marriage,   the   accused   cannot   be

automatically   held   guilty   for   the   offence   punishable   under

Section 306 of the IPC by employing the presumption under

Section   113­A   of   the   Evidence   Act.   Unless   the   prosecution

establishes that some act or illegal omission by the accused has

driven the deceased to commit the suicide, the conviction under

Section 306 would not be tenable.

28.Insofar as the judgment of this Court in  K. Prema S.

Rao (supra), on which the High Court had relied, is concerned,

we have already discussed hereinabove that in the said case

there was evidence on record proving that immediately prior to

committing   the   suicide   the   deceased   was   driven   out   of   the

house. As such, it was held that the said cruelty would amount

to abetment to commit suicide.

29.Insofar   as   the   judgment   of   this   Court   in  Modinsab

Kasimsab Kanchagar    vs.   State of Karnataka & Anr.

7

  is

concerned, no doubt that the learned counsel for the State is

7 (2013) 4 SCC 551

23

justified in relying on the said judgment as the conviction in the

said case is for the offence punishable under Section 498­A of

the IPC and Sections 3, 4 & 6 of the Dowry Prohibition Act,

1961. However, in the said case, the conviction under Section

304­B of the IPC was set aside by this Court. However, the

question, as to whether when the charge is framed only under

Section 304­B of the IPC could the conviction be recorded under

Section 306 of the IPC did not fall for consideration in the said

case.

30.In   the   case   of  Thanu   Ram  vs.  State   of   Madhya

Pradesh

8

 this Court by observing that on account of interplay

between Section 113­A of the Indian Evidence Act, 1872 and

Sections 498­A, 107 and 306 of the IPC, held that the appellant

was   liable   for   conviction   for   the   offence   punishable   under

Section 498­A and Section 306 of the IPC. However, it is to be

noted   that   in   the   said   case   the   Court   relied   on   the   dying

declaration of the deceased wherein she stated that she had

been treated with both mental and physical cruelty. In the said

case, there was a dying declaration of the deceased which was

believed   by   the   court.   The   said   dying   declaration   was

corroborated by the evidence of PW­13, on the basis of which

8 (2010) 10 SCC 353

24

the Court held that the ill treatment was such which triggered

her immediate intention to commit suicide.

31.In the case of  Satish Shetty  vs.  State of Karnataka

9

the victim was found to have injuries on her person. Though,

the deceased and the husband had slept together in the same

room before she consumed poison, the appellant­husband had

not at all explained the injuries sustained by the victim. In these

circumstances, the conviction under Section 306 of the IPC, as

recorded by the High Court for the first time, was maintained by

this Court.

32.Insofar   as   the   judgment   of   this   Court   in  the   case   of

Narwinder   Singh  vs.  State   of   Punjab

10

,  it   is   by   the   two

learned   Judges   of   this   Court   and   it   does   not   take   into

consideration  the   judgment   by  three   learned   Judges   of   this

Court in Ramesh Kumar  (supra)

.

.

33.Applying the aforesaid principles to the present case, we

find that though the prosecution is successful in proving the

case under Section 498­A of the IPC, we are of the view that the

prosecution has failed to prove that the cruelty was of such a

nature which left no choice to the deceased than to commit

suicide. The prosecution has not been in a position to place on

9 (2016) 12 SCC 759

10 (2011) 2 SCC 47

25

record any evidence to establish beyond reasonable doubt that

any act or omission of the accused instigated the deceased to

commit suicide.   There is no material on record to show that

immediately prior to the deceased committing suicide there was

a cruelty meted out to the deceased by the accused due to

which the deceased had no other option than to commit the

suicide. We are of the view, that there is no material placed on

record to reach a cause and effect relationship between the

cruelty and the suicide for the purpose of raising presumption. 

34.It could further be seen from the evidence on record that

the   time   gap   between   the   last   visit   of   the   deceased   to   her

parents   with   regard   to   the   illegal   demand   and   the   date   of

commission of suicide is about two months.   As such, there is

nothing on record to show that there was a proximate nexus

between the commission of suicide and the illegal demand made

by the appellant.   In the case of  Sanju Alias Sanjay Singh

Sengar vs.  State of M.P.

11

 this Court found that there was time

gap of 48 hours between the accused telling the deceased ‘to go

and die’ and the deceased ‘committing suicide’.    As such, this

Court held that there was no material to establish that the

accused had abetted the suicide committed by the deceased. 

11 [ (2002) 5 SCC 371]

26

35.Another aspect that needs consideration is that the cases

wherein this Court has held that the conviction under Section

306   of   the   IPC   was   tenable   though   charge   was   only   under

Section 304­B of the IPC, it was found the charge specifically

stated   that   the   deceased   was   driven   to   commit   suicide   on

account of cruelty meted out to the deceased. However, in the

present case, the charge reads thus:

“That   you   all   on   28.9.94   in   the   area   of   Village

Bohan,  the  death  of Jaswinder   Kaur  wife of  you,

Gurjit   Singh   and   daughter­in­law   of   you,   Gurdial

Singh and Mohinder Kaur and sister­in­law of Ranjit

Kaur,   was   caused   otherwise   than   under   normal

circumstances, you all being her relatives, within a

period of seven years of her marriage subjected to

her to cruelty and harassment for all in connection

with demand for dowry and thereby committed an

offence   of   dowry   death   punishable   under   section

304­B   of   the   Indian   Penal   Code,   and   within   my

cognizance.”

36.It would thus be seen, that the charge does not state that

the deceased was driven to commit suicide on account of the

harassment meted out to the deceased. It also does not mention

that the accused had abetted in commission of suicide by the

deceased. In that view of the matter, we are of the considered

view that the cases wherein conversion is held to be permissible

are clearly distinguishable.

37.In the foregoing circumstances, the appeals are partly

allowed.   Conviction   under   Section   498­A   of   the   IPC   is

27

maintained and the conviction under Section 306 of the IPC is

set aside. The appellant is acquitted of the charge under Section

306 of the IPC.

38.The appellant is stated to be on bail, his bail bonds shall

stand discharged and he is directed to surrender within four

weeks for serving the remaining period of his sentence, if not

already undergone. 

39.

          .........................J.

                                               [NAVIN SINHA]

......................J.

                                                  [B.R. GAVAI]

NEW DELHI;

NOVEMBER 26, 2019.