1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 40 OF 2007

PADMINI MAHENDRABHAI GADDA … APPELLANT

VERSUS

STATE OF GUJARAT … RESPONDENT

JUDGMENT

N.V. RAMANA, J.

1.Aggrieved by the judgment and order, dated 4

th

October, 2006,

passed by the High Court of Gujarat at Ahmadabad in

Criminal Appeal No. 833 of 1997 and Crl.M.A. No. 1121 of

1998 in Crl.A. No. 833 of 1997, the appellant is before this

Court.

2.The facts of the case in a nutshell as presented by the

prosecution, are that the appellant herein and Mahendrabhai

(deceased) had love marriage in the year 1981 and they were

blessed with two daughters. The deceased was running health

clubs in the city of Ahmedabad in the name and style of P.M.

Health Club at two different locations; one at Naranpura and

2

the other at Ambawadi. Accused No.1 i.e. Kishore Thakkar

was employed by the deceased to work at Naranpura location.

With passage of time, the appellant (A2) developed

extramarital relationship with Kishore Thakkar (A1) and in

consequence of their pursuit, they planned together to

eliminate Mahendrabhai (deceased). In that context, on

12.12.1994, when the complainant’s wife contacted the

appellant at about 10:30 AM, appellant informed her that the

deceased had gone to Naranpura Health Club. Further, when

complainant enquired about the deceased at 3:00 PM,

appellant is alleged to have replied that the deceased left for

Bombay. Hearing this, complainant became suspicious about

the way his sister replied. The complainant along with his

wife, at about 4 pm on that day, visited the house of the

appellant and asked her to go and get her elder child back

from the school. After she went out of the house hesitatingly,

he searched the house and found his brother-in-law lying dead

in a pool of blood in the bathroom and A1 was present there.

As soon as he tried to catch hold of A1, he ran away from the

spot half naked by pushing him. While that is so, the

appellant who went to bring back her elder child from the

school, did not return to her home.

3

3. Basing on the complaint of the brother-in-law of the deceased,

police registered Crime No. I.C.R. 759 of 1994 under Section

302 read with Sections 120B and 201 of Indian Penal Code,

1860 [hereinafter ‘I.P.C’ for brevity]. After conducting

panchnama at the scene of offence, body of the deceased was

sent for postmortem. Carrying on investigation of the crime,

police nabbed and arrested both the accused on 23.01.1995

from S.T. Bus Station, Mehsana. After that, they collected

evidences from various places where both the accused had

spent their days together after the date of occurrence until

their arrest. Upon filing of charge sheet by the police, the trial

court took cognizance of the offence and framed charges.

Accused pleaded not guilty and claimed to be tried.

4.The trial court framed the following charges for trial:

“(1) On 12-12-1994 before about six o’

clock in the evening you all accused

together with one another absconding

accused who has not been arrested, namely,

Piyush Sevantilal Raval hatched a criminal

conspiracy to commit murder of the

deceased Mahendrabhai at House No.1,

Shakuntal Apartment, Opp: C.N.Vidhyalaya

situated in Navrangpura area, in

Ahmedabad and by doing so you committed

an offence under Sec. 120(B) of Indian Penal

Code within the jurisdiction of this Court.

4

(2) Further more, on the aforesaid

date, time and at the aforesaid place, with

regard to complete your criminal

conspiracy, accused No.1 and the

absconding accused Piyush by inflicting

numerous blows by knife on the body of the

deceased Mahendrabhai Gadda, causing

grievous injuries intentionally caused his

death by committing murder and by doing

so you accused have committed the offence

U/s.302 r/w sec.120(B) of the Indian Penal

Code within the jurisdiction of this Court.

(3) Further, on the aforesaid date,

time and place, pursuance to your aforesaid

criminal conspiracy, you accused, by

shifting the dead body of the deceased and

by cleaning the place of offence destroyed

the evidence with an intention to get

freedom from the imprisonment of the

offence of murder and thereby you accused

have committed the offence punishable

u/S.201 of the Indian Penal Code within the

jurisdiction of this Court.

(4) Further, on the aforesaid date,

time and place, pursuant to your criminal

conspiracy, to make pieces of the dead body,

committed an attempt to destroy the

evidence by collecting a needle, jute-thread,

plastic bag, iron blade etc., with an

intention to destroy the evidence and to see

that no evidence regarding the identity of

the dead body as also regarding the injuries

caused to Mahendrabhai Gadda is available,

and by doing so you have committed an

offence punishable U/s. 201 r/w sec. 511 of

the Indian Penal Code within the

jurisdiction of this Court.

(5) Further, on the aforesaid date,

time and place, you accused No.1 by

possessing a deadly weapon like knife with

5

you, committed a breach of Public Notice of

Prohibition of Arms published by the Police

Commissioner, Ahmedabad City and by

doing so you have committed the offence

punishable U/s.135(1) of the Bombay Police

Act, within the jurisdiction of this Court.”

5.The trial court, after full-fledged trial, came to the

conclusion that A1 has committed offences punishable under

Sections 302 and 201 of I.P.C. and Section 135(1) of Bombay

Police Act and convicted him to undergo life imprisonment for

the offences punishable under Section 302 of I.P.C., in default

to suffer rigorous imprisonment for 3 months, and for the

offence punishable under Section 201 of I.P.C. sentenced him

to undergo rigorous imprisonment for two years and imposed

fine of Rs.5,000/-, in default to suffer rigorous imprisonment

for three months. Appellant herein, who was convicted for the

offence punishable under Section 201 of I.P.C alone, was

sentenced to undergo rigorous imprisonment for 2 years and

imposed fine of Rs. 5,000/-, in default to further suffer

rigorous imprisonment for 3 months.

6.Both the accused, being dissatisfied with the judgment of

the trial court, approached the High Court by way of separate

criminal appeals. The High Court, upon considering the facts

and circumstances of the case, initiated suo motu proceedings

6

for enhancement of sentence in respect of accused

No.2/appellant herein. The High Court while rejecting the

appeals preferred by the accused, passed an order in the

criminal miscellaneous application enhancing the sentence

imposed by the trial court in respect of accused

No.2/appellant herein for the offence punishable under

Section 201 of I.P.C to rigorous imprisonment for seven years

and imposed fine of Rs.7,000/- failing which she had to

further suffer rigorous imprisonment for two years. Assailing

the same, the appellant is before this Court by way of this

appeal.

7.Mr. V. Giri, learned senior counsel appearing for the

appellant, vehemently contended that the Courts below have

committed serious error in appreciating the evidences against

the appellant and wrongly convicted her under Section 201 of

I.P.C, disregarding numerous vital portions of her statements.

The appellant/accused No. 2 had never been part of the crime

and the reason behind her keeping silence when accused No. 1

made entry into her house and committed the heinous crime

of brutally murdering her husband was that as a matter of

fact, on the fateful day at the time of occurrence, the appellant

was sleeping with her children. Accused No. 1 subjected her to

7

remain under great fear that if she raises any alarm, her

children may also be assaulted by the intruder, which drove

her to be a silent spectator to the incident.

8.It is further contended that after the occurrence, the

appellant has not eloped with accused No.1 willfully but by

taking advantage of their relationship, accused No. 1 has

forcefully taken her to various places and kept her under

fictitious names. It is also worthwhile to point that the

appellant remained silent during her stay with accused No. 1

after the incident because of her apprehension that police and

family members would first of all find fault with her due to her

illicit relationship with the main accused. Even during the

period when the appellant was held hostage by accused No. 1

at various places till their arrest, she could not get access to

seek help of anyone mainly because, whenever the main

accused went out of the room, he used to keep the appellant

locked inside. This fact is evident from the deposition of PW19

(Ext. 72). Her behavior at that moment was quite natural and

she had not played any role to destroy the evidence, but the

Courts below did not appreciate the same in true legal

perspective before convicting her under Section 201 IPC.

8

Taking a dig at the order of Courts below, learned senior

counsel submitted that the appellant at any rate could not

have been held guilty for the offence merely basing upon the

circumstantial evidence i.e. needle, jute thread, plastic bag,

iron blade etc., were found in the house of appellant

connecting her to the crime and attributing role by way of

aiding the main offender.

9.Advancing another fervent argument that the High Court

passed the impugned order in a mechanical way without

application of legal principles to the case of appellant, learned

senior counsel invited our attention to Ext. 4 to show that the

appellant was in fact charged for the offence under Section

201 r/w Section 511 of I.P.C. In that situation, if the appellant

is, per se, convicted for the offence, she would have been

awarded the maximum quantum of sentence which comes up

to three years and six months only. Placing reliance on a

decision of this Court in Ananda Dagadu Jadhav & Ors. Vs.

Rukminibai Anand Jadhav & Anr. (1993) Supp. (3) SCC 68,

learned senior counsel made a strenuous attempt that the trial

court after considering this aspect by tangible legal principle

took a right view and accordingly imposed sentence. Even if

this Court finds the appellant guilty of the offence, the

9

impugned order passed by the High Court should be set aside

restoring that of the trial court.

10.Learned counsel for the State of Gujarat, however, supported

the judgment of the High Court and submitted that the High

Court has rendered the impugned judgment following just

principles of law and taking into account the veracity of

offence committed by the appellant, the sentence has been

reasonably enhanced and the same does not call for

interference by this Court.

11.Having heard the learned counsel for both sides and

bestowing attention to the voluminous material placed before

this Court, following issues fall for consideration of this Court:

1)Whether the Courts below were right in convicting the

appellant under Section 201 of the Indian Penal Code?

2)Whether the High Court was right in suo motu

enhancing the sentence from two years to seven years?

12.I have given my anxious consideration to several aspects

involved in the case. The entire case of the prosecution rests

upon circumstantial evidence except for the direct evidence of

Ami, who is the daughter of the deceased and the appellant. It

is well settled that circumstantial evidence should be strong,

10

convincing and unassailable leading to the only inference that

crime should have been committed by the accused only and it

should not give any other inference.

13.A thorough look at the facts of the case put forth by the

prosecution reveals that accused Nos.1 and 2 are living in an

illicit relationship and in pursuit of the same, they have

committed the murder of the deceased and the complainant is

none other than the brother of appellant and brother-in-law of

the deceased.

14.Prosecution, to bring home the guilt of the accused, has

examined 48 witnesses in addition to voluminous

documentary evidence. After a full-fledged trial, the trial court

has come to the conclusion that accused No.1 with the help of

the absconding accused has committed the murder of the

deceased and held him guilty for the offence punishable under

Sec.302 of I.P.C. As far as accused No.2/appellant is

concerned, the Court has observed that there is no evidence

available to show that she is a consenting party or she had a

previous meeting of mind with accused No.1 to murder the

deceased and as such accused No.2 is not guilty for the

offence of murder and for the acts done by accused No.1 of

11

committing the murder of the deceased. The trial court

further observed that her silence is due to fear and being in a

helpless condition and with an apprehension that her children

and herself might be injured by accused No.1 and absconding

accused. It is quite natural that accused No.2 could not have

asked for help. But the trial court opined that up to 1.00 or

2.00 p.m., accused No.1 was away from the place of offence

and during that time, she could have got the help.

15.The trial court further observed that her subsequent

conduct can be attributed for her consent or abetment of the

offence of destroying the proof of murder. Cutting instrument,

its blades, plastic yellow color tags and other articles found at

the place of offence and second part of the plastic yellow tag

found from the house of relative of accused No.1 would go to

show that the preparation for destroying the proof of murder

was planned by accused No.1 and accused No.2 by remaining

silent. Still the Court felt that she is not a conspirator but

after 7.30 a.m. on 12-12-1994, she allowed accused No.2 to

enter into her house again and remain with the dead body in

the bathroom of the bedroom. That act shows that either out

of fear or for reasons best known to her, she abetted or aided

the offence punishable under Section 201 I.P.C. Regarding

12

disappearance of the evidence of offence, it is further observed

by the trial court that though there is no evidence of

participation of accused No.2 in causing disappearance of the

said proof of offence of murder but by remaining silent, she

abetted the offence of causing disappearance of evidence of

murder and as such convicted both the accused for the offence

under Section 201 I.P.C.

16.The High Court while hearing the appeals as well as the

miscellaneous petition for the suo motu enhancement of

sentence, has categorically observed that accused No.1 might

have entered into the house of the deceased with the consent

of A2. Further, she gave all false replies to the complainant

and his wife. The High Court observed that when accused

No.1 was not present in the house for 6 to 7 hours, at least

she should have informed anyone about the incident. All

these clearly involve her actively in the crime along with

accused No.1. The evidence also establishes that accused

No.2 permitted accused No.1 to enter into the house and

allowed him to keep other articles. All the above acts

demonstrate her active involvement in the crime in question

indicating that conspiracy has been established by

prosecution, but as no appeal is filed by the State, the High

13

Court has not dealt with the issue. The High Court finally

held that by way of cogent, reliable and consistent evidence,

the prosecution proved that accused No.2, though knowing

fully well that her husband was brutally murdered by accused

No.1, did not inform anyone nor filed complaint. The High

Court held that the trial court was therefore justified in

convicting accused No.2 for commission of offence punishable

under Section 201 I.P.C, but the trial court has imposed lesser

sentence which is improper, miscarriage of justice and in the

result, enhanced the punishment to seven years.

17.At this juncture, I deem it appropriate to extract Section

201 of I.P.C for better appreciation.

201. Causing disappearance of evidence

of offence, or giving false information to

screen offender.—Whoever, knowing or

having reason to believe that an offence has

been committed, causes any evidence of the

commission of that offence to disappear,

with the intention of screening the offender

from legal punishment, or with that

intention gives any information respecting

the offence which he knows or believes to be

false; if a capital offence.—shall, if the

offence which he knows or believes to have

been committed is punishable with death,

be punished with imprisonment of either

description for a term which may extend to

seven years, and shall also be liable to fine;

if punishable with imprisonment for life.—

and if the offence is punishable with

14

1[imprisonment for life], or with

imprisonment which may extend to ten

years, shall be punished with imprisonment

of either description for a term which may

extend to three years, and shall also be

liable to fine; if punishable with less than

ten years’ imprisonment.—and if the offence

is punishable with imprisonment for any

term not extending to ten years, shall be

punished with imprisonment of the

description provided for the offence, for a

term which may extend to one-fourth part of

the longest term of the imprisonment pro-

vided for the offence, or with fine, or with

both.

Illustration A, knowing that B has murdered

Z, assists B to hide the body with the

intention of screening B from punishment. A

is liable to imprisonment of either

description for seven years, and also to fine.

18.As laid down by this Court in Sou. Vijaya alias Baby Vs.

State of Maharashtra, (2003) 8 SCC 296, in order to convict

a person under Section 201 of I.P.C, following ingredients are

necessary-

a.That an offence has been committed;

b.That the accused knew or had reason to

believe the commission of such offence;

c.That with such knowledge or belief

he/she-

1.caused any evidence of the commission of

that offence to disappear; or

2.gave any information respecting that

offence which he/she knew or believed to

15

be false;

d.That he did so as aforesaid with the

intention of screening the offender from

legal punishment.

……..Therefore, to make an accessory ex

post facto, the first requisite is that the

accused should know about the crime

committed. In the next place, he must

receive, relieve, comfort, or assist him and

generally any assistance whatever given to

an offender to hinder his being

apprehended, tried or suffering punishment,

makes the assister an accessory.

What Section 201 of IPC requires is that the

accused must have had the intention of

screening the offender. To put it differently,

the intention to screen the offender, must be

the primary and sole object of the accused.

The fact that the concealment was likely to

have that effect is not sufficient,

for Section 201 speaks of intention as

distinct from a mere likelihood.”

19.Criminal trial can never be a fanciful flight of imagination.

While considering the charge under Section 201 of I.P.C, it is

mandatory for the prosecution to prove that the accused

actively participated in the matter of disappearance of evidence

and with an intention to screen the offender. To convict the

accused for the offence punishable under Section 201 of I.P.C,

it is necessary that all the ingredients are satisfied pointing

out at the guilt of the accused and a mere suspicion is not

sufficient. Accused can never be convicted on the basis of

16

probabilities or on assumptions and presumptions. In the

light of the above, it has to be examined whether the appellant

has committed the offence punishable under Section 201 of

I.P.C.

20.The appellant is before this Court questioning the conviction

imposed by the trial court which was confirmed by the High

Court on one hand and on the other hand, she is aggrieved by

the order passed by the High Court in enhancing the sentence

from 2 years to 7 years. Having gone through the judgment

passed by the trial court and specifically the reasoning given

by the Court for convicting the appellant/accused No.2,

admittedly, accused No.2/appellant was charged for the

offences punishable under Sections 302, 120(B) and 201 of

I.P.C. read with Section 511 of I.P.C The trial court has

acquitted accused No.2/appellant on all other charges but

convicted for the offence under Section 201 of I.P.C Here, for

better appreciation of the issues involved in the case, I would

like to extract the relevant portion of the findings of the trial

court, which read as under:

“I am unable to hold accused No.2

guilty for the offence of murder for the act

done by accused No.1 of committing the

murder of the deceased. It is true that her

silence may be due to fear and one can

17

understand that said fear in the mind of the

lady who has seen her husband being

attacked with knives as seen in helpless

condition and she had a mind to save

herself and her children from further

attack…… So, I am aware of the fact that

this silence on the part of accused No.2 may

suggest that accused No.2 is also one of the

conspirators…….

……she has declared her desire to have a

divorce. So, she has no mind to murder her

husband at any point of time. So, these two

circumstances lead me to not to hold

accused No.2 as one of the conspirators of

the conspiracy to commit the murder of the

deceased.

….subsequent conduct of accused are

sufficient to prove her guilt. Accused No.2

can be held for abetting the offence of

disappearing the evidence of offence

committed by them.

….From the above discussed evidence, I am

of the view that prosecution has proved

beyond all reasonable doubts that accused

No.1 had committed the murder of the

deceased by inflicting the multiple injuries

to the deceased with the help of absconding

accused. I am of the opinion that accused

No.2 is not held guilty for the offence of

murder of the deceased. Regarding the

disappearance of the evidence of offence,

though there is no evidence of the

participation of accused No.2 in

disappearing the said proof of offence of

murder, but by remaining silence, she has

indirectly abetted the offence of

disappearance of evidence of murder. I

reply point is held guilty for the offence of

murder and accused No.2 is held not guilty

for the said offence of murder. I reply

18

point No.4 that both the accused are held

guilty for the offence of sec. 201 IPC.”

21.Looking at the entire findings of the trial court, it is crystal

clear that the court has given a clean chit to the appellant

saying that she is in no way involved in commission of the

crime. At para 73 of the judgment, at one breath a categorical

finding was given by the trial court that there is no evidence of

participation of accused No.2 in disappearing the said proof of

offence of murder, but by remaining silent, she has indirectly

abetted the offence. At another breath the trial court has

observed that either out of fear or for the best reason known to

her, she remained silent and abetted or aided the offence

punishable under section 201 of IPC.

22.Admittedly, the whole case of the prosecution is based upon

circumstantial evidence except for the evidence of sole eye

witness Ami. The eye witness, in her statement, has clearly

stated that the appellant was crying and she was pleading

accused No.1 not to kill her husband. She further stated in

the cross-examination that accused No.1 told her

mother/appellant to keep mum and not to make any trouble

as accused No1 and the absconding accused will come back.

Accused No.2/appellant reiterated the same in her statement

19

under Section 313 of CrPC.

23.The relevant portion of the evidence of Ami, eye witness, is

extracted below:

“I jumped from the cot towards my mummy.

I went there immediately after getting up.

My mummy immediately took me to the

drawing room. It is not true that my mother

was standing there silently with Pooja, she

was saying “don’t beat…..don’t beat…”

“Next day morning, when I got up at 7:30 o’

clock morning, Kishorbhai, one more person

came out from the bedroom, and Kishorbhai

tried to adore me but I rejected his gesture.

At that time, the person with him did not

tell anything. Kishorbhai told my mummy

to keep mum and not to make any trouble

as they were coming back.”

24.The relevant portion of the statement of accused

No.2/appellant under Section 313 CrPC is as under:

“It is true. While going Kishore had

threatened me that the corpse is lying in

your house, we are going the entire

responsibility will fall on you, therefore till

the time we come back till then remain

quiet, do not do anything.”

25.I am unable to accept the finding of the courts below, that

by remaining silent, accused No.2/appellant has indirectly

abetted the offence of causing disappearance of proof of

murder. Remaining silent and absconding with accused No.1

and moving from one place to another place will not supply the

20

evidence or fill the gap which is necessary to prove the

ingredients under Section 201 of I.P.C. The trial court, having

specifically observed that accused No.2 has nothing to do with

the disappearance of evidence and without recording any

finding with regard to motive, has convicted her under Section

201 of I.P.C. In fact the reasoning given by the trial court

makes it clear that court could not give any reasoning with

regard to motive which is the crucial aspect to fasten the

liability on the accused. With regard to the factum of

remaining silent the reason is forthcoming from the evidence

of eye witness and the 313 statement of appellant which was

not taken into consideration. In the present case the

prosecution has miserably failed to prove the same.

26.The Five Judge Bench of this Court in Raghav Prapanna

Tripathi v. State of U.P., AIR 1963 SC 74, has dealt with

Section 201 of I.P.C. and the ingredients to be satisfied for

convicting an accused under Section 201 of I.P.C. The

relevant portion of the same is as under:

“Thus these two appellants have been

rightly convicted and their appeals are

dismissed. In regard to the case of Ramanuj

Das and Jai Devi the finding of the High

Court is that the dead bodies of Kamla and

her son Madbusudan were not found in the

house of Ramanuj Das and they must have

21

therefore been removed ; that an attempt

was made to wash out the bloodstains from

inside the rooms and also outside on the

roof ; that the dead bodies could not have

been removed without the knowledge and

active cooperation of Ramanuj Das and Jai

Devi and further that both Ramanuj Das

and Jai Devi absconded. On this basis the

conviction of these appellants was held by

the High Court to be justified. It is true that

the murder was committed in the house of

Ramanuj Das and that there is the evidence

to show that the blood inside and outside

the living rooms was washed and an

attempt was made to obliterate any sign of it

though it was unsuccessful. It also may be

that both Ramanuj Das and Jai Devi had

knowledge of the removal of the dead-bodies

but what s. 201 requires is causing any

evidence of the commission of the offence to

disappear or for giving any information

respecting the offence which a person

knows or believes to be false. In this case

there is no evidence of either. It is not

shown that these two appellants caused any

evidence to disappear. There may be a very

strong suspicion that if from the house dead

bodies are removed or blood was washed,

person placed in the position of the

appellants must have had a hand in it but

still that remains a suspicion even a strong

suspicion at that. It is true that they were

absconding but merely absconding will not

fill the gap or supply the evidence which is

necessary to prove the ingredients of section

201 of the Indian Penal Code. In our opinion

the case against Ramanuj Das and Jai Devi

has not been made out. There appeals must

therefore be allowed and they be set at

liberty.”

27.In view of the above discussion, I am of the considered

22

opinion that the trial court went wrong in convicting the

appellant without there being any finding with regard to the

mens rea of the accused as settled by this Court in several

cases. Particularly, when a specific finding is recorded by the

trial court that there is no evidence for convicting the accused

under Section 201 of I.P.C., it ought not to have convicted her

for the same more on assumptions and presumptions. When

the appellant and accused no 1 assailed the order of trial court

before the High Court, the High Court has issued notice under

Section 377 of the Criminal Procedure Code for suo motu

enhancement of sentence to the appellant. The High Court has

enhanced the sentence to 7 years by dismissing the appeal

preferred by the accused. The reasoning given by the High

Court is extracted below:

“Evidence shows that accused travelled by

public transport i.e. AMTC bus. Therefore,

in absence of accused No.1 for nearly 6-7

hours in the house, at least she could have

informed somebody. Moreover, when she

was moving in various places, she had

ample opportunities. However, she did not

utilize any of these opportunities. All these

clearly involve her actively in the crime in

question along with accused No.1.”

….Thereafter also, she remained silent,

went away with the accused No.1, stayed at

different public places on fictitious names

as husband and wife and absconded for a

23

period of one and half months. From the

aforesaid, her active involvement in the

crime in question indicating conspiracy has

been established by the prosecution. Court

below dealt with the same however

disbelieved the theory of conspiracy. Even

though we are not satisfied with the said

reasonings given by the Court below, we are

not dealing with the same as no appeal has

been filed in that respect by the State.”

….It may be noted that accused No.2 was

acquitted by the court below for the charge

under Sec. 302 IPC and conviction only

under Sec. 201 IPC. As stated earlier, since

State did not prefer any appeal against the

acquittal for the charge under Sec. 302 IPC,

we are not in a position to deal with the said

aspect.

….Though she was knowing fully well that

her husband was brutally murdered by the

original accused No.1, she did not inform

anyone nor filed the complaint. The trial

court was therefore justified in convicting

the accused No.2 for commission of offence

punishable under Sec. 201 IPC and her

conviction is hereby upheld.

….It is required to be noted that trial court

has improperly evaluated the evidence on

record overlooking not only the object of

Sec. 201 but also shocking facts of the case

leading to murder of deceased by accused

No.1 and commission of offence under Sec.

201 by accused No.2 and has imposed

sentence which is improper and is a

miscarriage of justice. trial court ought

have borne in mind that Sec. 201 is joined

with Sec. 302 of IPC and should have

awarded sentence accordingly.”

28.There is no dispute with regard to the fact that let

24

punishment fit the crime is one of the main objects of

sentencing policy. The sentence should be adequately

reasonable, proportionate to the nature of culpability is a key

factor. Sentencing is a matter of discretion of the trial court

and the appellate Court in the normal circumstances will not

interfere with such discretion. But will interfere only when it

finds that there is miscarriage of justice, flagrant abuse of law

and where the discretion is not properly exercised by the

sentencing Court. The High Court first and foremost has to

deal with the conviction appeal on its own merits and once it

comes to the conclusion that the trial court was right in

imposing conviction, then it has to delve into the aspect

whether the punishment was proportionate or not. From the

finding of the High Court that the appellant is involved actively

in committing the murder and the findings with regard to

conspiracy and particularly, in observing that as the State has

not preferred any appeal against acquittal it is not in a

position to deal with the same, it appears to us that the High

Court in a prejudiced manner has enhanced the sentence.

looking at the entire reasoning of the High Court, I find that

the findings of the trial court were not disturbed and infact

were upheld by the High Court but it only differed with the

25

sentencing aspect. The reasoning given by the appellate court

for enhancing the sentence and dismissing the appeals can be

a valid and correct reasoning for convicting the accused under

section 302 or 120b of I.P.C when the state has preferred an

appeal against acquittal. But basing on such reasoning the

appellant cannot be convicted under section 201 of I.P.C. The

ingredients to attract the offence under section 201 of I.P.C are

altogether different. Her mere silence cannot give rise to a

presumption that she has committed the offence. In the

instant case both the trial court and the appellate Court, failed

to appreciate the case in its proper perspective, relied more on

assumptions and based on presumptions has convicted the

appellant, which is contrary to the settled law.

29.In view of the foregoing discussion, I hold both issues in

favor of accused No.2/appellant and against respondent State.

30.Generally, in an appeal against conviction, where

concurrent findings were recorded by both the Courts below,

this Court will not interfere. But, this is a case where both the

Courts below, without satisfying the ingredients of Section 201

of I.P.C., have convicted accused No.2/appellant more on

surmises and conjectures, which invited interference of this

court.

26

31.Pondering over the ongoing discussion, I hold that

prosecution has not been able to prove the guilt of the

appellant/accused No.2 for the offence punishable under

Section 201 of I.P.C beyond reasonable doubt. It is brought

to the notice of this Court that the appellant/accused No.2 has

already undergone the sentence imposed by the trial court. I

set aside the order passed by the High Court in Criminal

Appeal No. 833 of 1997 and Crl.M.A. No. 1121 of 1998 in

Crl.A. No. 833 of 1997 and accordingly the appeal stands

allowed.

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

(N. V. RAMANA)

NEW DELHI

DATED: July 17, 2017

27

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 40 OF 2007

Padmini Mahendrabhai Gadda Appellant

Versus

State of Gujarat Respondent

J U D G M E N T

Prafulla C. Pant, J.

I have benefit of reading draft judgment dictated by My Lord

Hon’ble Mr. Justice N.V. Ramana whereby His Lordship has held

that the charge of offence punishable under Section 201 of

Indian Penal Code (IPC) against the appellant stood not

proved, and conviction recorded against her is liable to be

set aside. With great respect, I humbly differ with the said

view for the reasons recorded hereunder: -

2. Briefly stated the prosecution story is that the appellant

got married to Mahendrabhai (deceased) in the year 1981 and

two daughters born from the wedlock. The family used to live

in Shakuntal Apartments, Ahmedabad. The deceased was running

28

a Health Club one in Chitranjan Society, Naranpura and

another in Shakuntal Apartments. PW-3 Pradip Kamdar

(complainant) is the brother of the appellant. Earlier the

appellant along with her family used to live with the

complainant, before they shifted to Shakuntal Apartments.

Kishore Thakker (A-1) was employee in the Health Club run by

the deceased. He developed illicit relationship with the

appellant. When appellant told the complainant that she

wanted to sever her relations with the deceased, the

complainant and his wife advised her not to take such step as

she had two children from the wedlock. On this she responded

by saying that Kishorebhai (A-1) also looks after them well.

Thereafter, when Mahendrabhai was advised by the complainant

not to allow A-1 in his house, he removed A-1 from service.

On 11.12.1994, the appellant along with her husband

(deceased) and children came to the house of the complainant

for lunch and returned at about 2.30 p.m. The daughters were

aged eight years and four years. The two families used to

keep in touch regularly on phone. In the morning of

12.12.1994, wife of the complainant tried to enquire about

the health of younger daughter of the appellant. But the

phone was continuously engaged. At about 11.30 a.m. when she

rang the appellant and enquired about her husband (deceased),

she (appellant) told her that he had gone to Naranpura Health

Club. Thereafter, the complainant (PW-3) gave a ring at 3.00

p.m. The appellant informed that Mahendrabhai (deceased) had

gone to Bombay. This made the complainant suspicious as

29

Mahendrabhai, whenever went out from Ahmedabad, used to

inform him. At about 4.00 p.m., the complainant along with

his wife came to the house of his sister (appellant) and rang

the door bell. When they entered in the house, they saw that

younger daughter Pooja was lying near the dining table in

fever. When the complainant asked the appellant as to the

reason for Mahendrabhai to go to Bombay, the appellant gave

explanation that Mahendrabhai had asked her not to disclose

his visit to Bombay. Since it was 4.00 p.m. and Ami (PW-34),

elder daughter of the appellant was to be brought back from

the school, PW-3 asked the appellant to go and bring the

child. Meanwhile, PW-3 found that bath room of the appellant

was locked from inside. Suddenly the door of the bath room

was opened from inside and Kishore (A-1), who had illicit

relations with the appellant, came out, and tried to run

away. His shirt was not buttoned. When he was attempted to

be stopped, his shirt dropped and he ran away with pants

only. Thereafter, the complainant entered inside the

bathroom and saw the dead body of Mahendrabhai was in the

pool of blood. The appellant, who was sent to bring Ami

(PW-34) did not return. As such, the complainant leaving his

wife in the house of the appellant, went to the school and

brought Ami.

3. Thereafter, the complainant went to Ellisbridge Police

Station, then to Navrangpura Police Station, and gave the

First Information Report (Exh. 22), which was registered as

ICR No. 759 of 1994. The police came to the house of the

30

appellant, took the dead body into their possession, prepared

the inquest report and the dead body was sent for post mortem

examination. PW-1 Dr. Dilip Manubhai Desai conducted post

mortem examination and prepared the autopsy report

(Exh.-17/18). On completion of investigation, charge sheet

was filed against Kishorebhai (A-1) and the appellant (A-2)

for their trial in respect of offences punishable under

Sections 302, 120B and 201 IPC. The trial court, on

conclusion of trial, convicted A-1 under Sections 302 and 201

IPC. However, the appellant (A-2) was acquitted of the charge

under Section 302 IPC, but convicted under Section 201 IPC.

A-1 was awarded imprisonment for life and fine of Rs.5000/-

under Section 302 IPC, and each one of A-1 and A-2 was

sentenced to rigorous imprisonment for two years and to pay

fine of Rs.5000/-, in default of which to undergo further

three months rigorous imprisonment under Section 201 IPC.

4. The two convicts filed separate appeals (Criminal Appeal

No. 831 of 1997 by A-1 and Criminal Appeal No. 833 of 1997 by

A-2) before the High Court. The High Court issued notice for

enhancement of sentence as against A-2 only in respect of

offence punishable under Section 201 IPC. It is relevant to

mention here that the State did not file any appeal against

acquittal of A-2 in respect of offence punishable under

Section 302 IPC. After hearing the parties, the appeals of

A-1 as well as of A-2 were dismissed by the High Court, and

the sentence of A-2 was enhanced to rigorous imprisonment for

seven years and to pay fine of Rs.7,000/-, in default she was

31

directed to undergo rigorous imprisonment for two years.

Aggrieved by said order dated 04.10.2006 passed by the High

Court, A-2 is before us in this appeal.

5. Contentions of learned counsel for the parties are already

mentioned in the judgment by my Lord Hon’ble Mr. Justice N.V.

Ramana and need not be repeated.

6. Perusal of the record shows that in all 48 witnesses were

examined by the prosecution.

7. PW-1 Dr. Dilip Manubhai Desai, who conducted post mortem

examination on the dead body of the deceased on 13.12.1994,

has proved homicidal death of the deceased (Mahendrabhai).

He has deposed that there were fifty ante mortem external

injuries on the dead body out of which external injury Nos.

13, 14, 16, 18, 20, 21, 28 and 30 were sufficient to cause

death in the ordinary course of nature. He further told that

the injuries were possibly caused by knife. The cause of

death reported by him was shock and hemorrhage as a result of

stab injuries sustained by the deceased. He has proved his

reports Exh. 17/18.

8. PW-3 Pradip Kamdar (complainant), who is brother of the

appellant, has narrated the entire prosecution story, as

mentioned above. For brevity, the same is not being

repeated.

9. PW-34 Ami is the elder (minor) daughter of the appellant.

She has stated that her father used to run Health Clubs in

Naranpura and Shakuntal Apartments. Kishore (A-1) used to

work in the Health Club, who was removed from service before

32

Diwali. She further told that in the fateful night (11th and

12th December, 1994) she woke up when the bed was pushed.

She saw two persons – Kishore and one lean person beating her

father. (The said lean person is still reported to be

absconding) She further told that her mother was standing

near the door with Pooja (younger daughter of the appellant).

She further stated that when she started crying, she was

taken by her mother to drawing room. She further told that

thereafter she did not know as to what had happened, and when

in the morning she got up, she saw Kishore (A-1) and his

associate leaving the room. She further stated that next

morning her mother told her to take bath in the bathroom

attached to another room. She stated that she was studying

in Vandana School. She has also corroborated the fact in the

cross-examination that her maternal uncle (complainant) came

to receive her in the school.

10. The statement of PW-3 Pradip Kamdar gets corroborated not

only from the statement of PW-34 Ami, but also from the

statement of PW-23 Minaben Deepakbhai Desai. This witness

has stated that on 12.12.1994 when she was bringing her son

from Vandana School to her home, she met the appellant near

Vandana School. She also saw that Kishore (A-1) came in an

autorikshaw. There was no clothe on his upper part of the

body and he was only in pants. He asked her (PW-23) to call

Padmini (appellant). She called her and Padmini went in

autorikshaw with Kishore (A-1).

33

11. PW-7 Yogesh Pannalal has deposed that on 12.12.1994

between 4.00 and 5.00 p.m. a man barefooted and without any

clothe on the upper part of the body came in his shop with a

lady. They asked for a T-shirt and purchased a jersey. The

lady paid for it. This witness has identified A-1 as the man

who came barefoot and without clothe on the upper part of the

body and A-2 as the lady who paid the money.

12. PW-6 Navabahamad Rafiyuddin Shaikh further corroborates

the story by deposing that he was running a shoe shop and on

12.12.1994 at about 6.00 p.m. a person barefoot came to his

shop along with a lady and purchased chappal for Rs.45/- and

the lady paid the money.

13. Subsequent to the incident as to how A-1 and A-2

absconded and lived together that too has come on record in

the testimony of PW-19, PW-28, PW-32, PW-39 and PW-40. PW-19

Kanubhai Somabhai Valand has stated that he is Manager of

Nayisamaj Dharamshala and he told that A-1 and A-2 lived in

the Dharamshala (with fictitious names). PW-28 Ibrahimbhai

Nasirbhai who is owner of Dreamland Hotel, PW-32 Suryakant

Chamanlal, PW-39 Ramaji Rupsing, Manager of Dadavadi

Gurumandir Dharamshala, PW-40 Jagdishkumar Amrutlal Soni,

Manager of Shree Parshwanath Bhaktivihar Jain Trust

Dharamshala, have also given the similar statements regarding

above fact for different dates as to how A-1 and A-2 lived in

Dharamshalas and Hotel with fictitious names. They

identified both the accused in the court. The two accused

34

lived together in the above manner from 12.12.1994 till

23.01.1995, before they were arrested.

14. It has also come on record in the evidence of police

witnesses that after commission of murder the bed room was

found cleaned and body of the deceased was found concealed in

the bathroom in an attempt to cut and dispose of the same in

pieces for which needle, jute thread, plastic bags, iron

blade, etc. were collected from the house. It has also come

on record that around noon A-1 was allowed by A-2 to go out

to get his hand bandaged. In this connection PW-4 Dr.

Rajendra Hiralal Shah has adduced the evidence relating to

bandaging and proved the relevant entries.

15. In the light of the circumstances, from the evidence on

record, in my opinion it is clearly established that by

making false statement by appellant to her own brother PW-3

(complainant) as to whereabouts of the deceased, and not

allowing PW-34 Ami to use the bathroom attached to the

bedroom (where dead body was concealed), the appellant has

given false information to screen offender (A-1). As such,

she was rightly held guilty by the courts below in respect of

charge of offence punishable under Section 201 IPC. Some

observations of the trial court against its own finding as to

guilt of A-2 are not relevant for the decision of this court,

particularly when judgment of the trial court stands merged

in the judgment of the High Court which is impugned before us

and, as such, the appellant cannot be acquitted from the

charge of offence punishable under Section 201 IPC. I agree

35

with the principle of law laid down by this Court, as

referred to by my Lord Hon’ble Mr. Justice N.V. Ramana, but

finally in each case the facts and evidence of that

particular case are to be seen to come to the conclusion as

to whether the ingredients of a particular offence have been

made out or not.

16. For the reasons, as discussed above, I find no error of

law in the orders passed by the courts below in concluding

that the appellant Padmini is guilty of the charge of offence

punishable under Section 201 IPC. However, as to the

sentence, the High Court has awarded the maximum sentence to

A-2 (appellant). Learned counsel for the appellant pointed

out from the record that the appellant has already served

more than two years’ imprisonment during the period of

trial/appeal. She is sixty years old, and twenty three years

have passed from the date of incident. In these

circumstances, I am of the view that since the sentence under

Section 201 IPC awarded to A-1 has attained the finality in

respect of the same charge, as such, it would not be

justified to award A-2 the enhanced sentence as directed by

the High Court, particularly considering her role in respect

of said charge, compared to that of A-1.

17. Therefore, the appeal is partly allowed. The conviction

recorded by the courts below against the appellant in respect

of offence punishable under Section 201 IPC is upheld but the

sentence awarded by the High Court is reduced to two years

36

rigorous imprisonment with fine, as recorded by the trial

court.

………………………………J.

[Prafulla C. Pant]

New Delhi;

July 17, 2017.

37

REPOTRABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 40 OF 2007

PADMINI MAHENDRABHAI GADDA APPELLANT

VERSUS

STATE OF GUJARAT … RESPONDENT

ORDER

In view of the disagreement between us,

the Registry is directed to place this matter

before the Hon’ble Chief Justice of India to

constitute an appropriate bench for disposal of the

matter.

………………………..J.

(N. V. Ramana)

………………………….J.

(Prafulla C. Pant)

New Delhi

Dated: July 17, 2017